Section 8(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(2)After due verification of the information under sub-rule (1), the Tehsildar shall submit the information for further verification to the Sub-Divisional Magistrate for urban area and Block Development Officer for rural area whereupon the Sub-Divisional Magistrate or the Block Development Officer, as the case may be, shall, within ten days from the date of the receipt of such information from the Tehsildar verify the same and send it for next level of enrolment process.
