Section 34 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
34. Transferring the public welfare benefits to the beneficiary.
(1)All the government bodies shall, subject to the provisions of section 15. ensure that every transaction relating to transfer of benefit and services under a public welfare scheme to a beneficiary, is shared with the BRDH, which shall be reflected in the transaction records of the beneficiary and shall also be communicated to beneficiary via suitable modes such as tele-calling, text messaging service, e-Mail etc.(2)In the event, an entitlement to a beneficiary is ceased for any reason whatsoever, it shall be the responsibility of the government body to share the information to this effect with the BRDH.
