Section 12 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
12. Use of Bhamashah Resident Data Hub for Service delivery.
(1)The State Government, through government department or government body shall deliver all the public welfare benefits and services as notified under section 10 and section11, after authentication, through the Bhamashah Platform.(2)Every department shall, seed its departmental database of a family or any of its members pertaining to public welfare benefits notified under section 11 with the Bhamashah number, bank account number and aadhaar number in such manner, as may be prescribed.(3)Once the seeding of the departmental database is completed, the departments shall not create any further database at its own level and shall use demographic information and record of entitlement of a family or any of its members available in Bhamashah Resident Data Hub for transfer of any public welfare benefits and delivery of service in future.
