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State of Rajasthan - Section

Section 30 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

30. Equipment, software, etc. to be used for update.

(1)The Registrar and enrolling agencies involved in the update process shall use only the software provided or approved by the Authority for updating purposes.
(2)The standard update software shall have the security features as laid down by the Authority for this purpose.
(3)All equipment used for updating purposes, such as computers, printers and other accessories shall be as per specifications laid down by the Authority, from time to time.