Section 14 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
14. Cases requiring omission or cancellation of Bhamashah Identification number.
(1)The Bhamashah Identification number of Bhamashah Identification number holder family shall be cancelled in the following circumstances, namely:-(a)If it is established that more than one Bhamashah Identification numbers have been issued to the same family, the Bhamashah Identification number assigned from the earlier enrolment shall be retained and all subsequent Bhamashah Identification numbers shall be cancelled.(b)Any other case requiring cancellation owing to the enrolment appearing fraudulent to the Authority.(c)Any such other case as the Authority may notify, from time to time.(2)Upon cancellation of the Bhamashah Identification Number under sub-rule (1), the services provided by the Authority to the Bhamashah Identification Number holder family concerned shall be disabled permanently under the cancelled Bhamashah Identification Number.(3)Notwithstanding the above, the services availed on the cancelled Bhamashah Identification number shall remain with the history of the benefits/services of the cancelled Bhamashah Identification number.
