Section 8 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
8. Verification of the information.
(1)Verification of the information submitted by the family in Form-I and Form-II under rule 5 shall be electronically carried out by the Tehsildar having jurisdiction in the are a within 10 days from the date of receipt of such information or or any additional information required by him. The Tehsildar may, if deems fit, get the physical verification of such information done through the Gram Sevak/Patwari having jurisdiction in the rural areas or through an officer or employee of the urban local body authorized by the urban local body concerned in urban areas.(2)After due verification of the information under sub-rule (1), the Tehsildar shall submit the information for further verification to the Sub-Divisional Magistrate for urban area and Block Development Officer for rural area whereupon the Sub-Divisional Magistrate or the Block Development Officer, as the case may be, shall, within ten days from the date of the receipt of such information from the Tehsildar verify the same and send it for next level of enrolment process.(3)If the officer having concern with the verification under sub-rule (1) or (2) fails to verify the information within stipulated period, the information shall be deemed to have been verified by the officer concerned and the information along with supporting documents shall be sent for the next level of enrolment process.(4)The information submitted under sub-rule (1) and verified under sub-rule (2) or deemed to have been verified under sub-rule (3) shall randomly be checked as to its correctness by a quality control team constituted by the Authority for the purpose.
