Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 31 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

31. Mode of updating information.

(1)The process of updating family's Demographic Information, photographs and record of entitlements in the BRDH may be carried out through the following modes, namely: -
(a)At any enrolment centre with the assistance of the operator: The Head of the Family or any member of the family shall be bio-metrically authenticated through Aadhaar number authentication and shall be required to provide the documents in support of the information sought to be updated.
(b)Online: The Head of the Family or any member of the family shall be authenticated through One Time Pin upon submission of Bhamashah Identification number and registered mobile phone number or Bhamashah Identification number and Aadhaar number. Authentication will be carried out through a One-time Password sent to the registered mobile number and shall be required to provide the documents in support of the information sought to be updated.
(2)The family or the member concerned may track the status of such request for update through Bhamashah Identification number.
(3)The information sought to be updated under sub-rule (1), shall be verified according to the procedure laid down under rules 8 and 9.
(4)The revised Bhamashah Card may be made available to the family, upon request, in physical or electronic form upon payment of such fee, if any. as may be specified by the Authority.