Site icon SCC Times

USA- Connecticut | Breach Notification Bill signed by Governor

On June 16, 2021, an Act Concerning Data Privacy Breaches was signed by the Connecticut State Governor and will take effect on 1 October 2021.

 

Key Features of the Act:

“Personal Information” means an individual’s  first name or first initial and last name in combination with any one, or more, of the following data:

    1. Social Security number;
    2. taxpayer identification number;
    3. identity protection personal identification number issued by the Internal Revenue Service;
    4. driver’s license number,[or]state identification card number;
    5. passport number, military identification number or other identification number issued by the government that is commonly used to verify identity;
    6. credit or debit card number;
    7. financial account number in combination with any required security code, access code or password that would permit access to such financial account;
    8. medical information regarding an individual’s medical history, mental or physical condition, or medical treatment or diagnosis by a health care professional;
    9. health insurance policy number or subscriber identification number, or any unique identifier used by a health insurer to identify the individual; or
    10. biometric information consisting of data generated by electronic measurements of an individual’s unique physical characteristics used to authenticate or ascertain the individual’s identity, such as a fingerprint, voice print, retina or iris image; or (B) user name or electronic mail address, in combination with a password or security question and answer that would permit access to an online account.

‘Personal information’ does not include publicly available information that is lawfully made available to the general public from federal, state or local government records or widely distributed media.

 

Read the Bill HERE

Exit mobile version