Section 22(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(1)All agencies, consultants, advisors and other service providers engaged by the Authority, and ecosystem partners such as the Registrar, requesting entities, Authentication User Agencies and Authentication Service Agencies shall get their operations audited by an information systems auditor certified by a recognised body under the Information Technology Act. 2000 (Central Act No. 21 of 2000) and furnish certified audit reports to the Authority, upon request or at time periods specified by the Authority.
