Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 40 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

40. Devices, client applications, etc. used in authentication.

(1)All devices and equipment used for authentication shall be certified as required and as per the specifications issued by the Authority, from time to time, for this purpose.
(2)The client applications i.e. software used by requesting entity or a person for the purpose of authentication, shall conform to the standard Application Programming Interfaces (APIs) and specifications laid down by the Authority, from time to time, for this purpose.