Section 10 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
10. Departments or Agencies requiring condition for receipt of service, etc.
- Any department or agency which requires an individual or requires a family or any of its members to undergo authentication or furnish proof of possession of Bhamashah Identification number as a condition for receipt of any subsidy, benefit or service pursuant to sections 10 and 15 of the Act, shall ensure enrolment of its beneficiaries who are yet to be enrolled, through appropriate measures, including co-ordination with the Authority and setting up enrolment centers at convenient locations.
