Section 168 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
168. राजस्
थान र राज-्र, मार्च1 , 0 0 भाग 4 (क½(2)The Authority may, suo motu or on receipt of any request under sub-section (1),after such inquiry or/and verification as it may deem fit, make such alteration as may berequired in the Jan-Aadhaar Resident Data Repository, and intimate such alteration to thehead of the family and the member concerned in the manner as may be prescribed.(3)No identity information and photograph in the Jan-Aadhaar Resident DataRepository shall be altered except in the manner provided in this Act.CHAPTER-VDelivery of Services and direct transfer of benefits
