Section 16(3) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(3)For the purpose of clause (d) of section 34, the Authority shall ensure that the following information shall be made available on its website in respect of each real estate agent registered with it or whose application for registration has been rejected or revoked:(A)for real estate agents registered with the Authority:(i)registration number and the period of validity of the registration of the real estate agent;(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, society, partnership, company etc.);(iii)particulars of registration as proprietorship, society, partnership, company etc including the bye-laws, memorandum of association, articles of association etc. as the case may be;(iv)name, address, contact details and photograph of the real estate agent if he is an individual and the name, address, contact details and photograph of the partners, directors etc. in case of others;(v)authenticated copy of the PAN card; and(vi)authenticated copy of the address proof of the place of business of the real estate agent and its other officials.(B)In case of applicants whose application for registration as a real estate agent have been rejected or real estate agents whose registration has been revoked by the Authority:(i)registration number and the period of validity of the registration of the real estate agent;(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, society, partnership, company etc.); and(iii)name, address, contact details and photograph of the real estate agent if he is an individual and the name, address, contact details and photograph of the partners, directors etc. in case of others.(C)Such other documents or information as may be specified by the Act or the rules and regulations made thereunder.
