Section 18(2) in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
(2)Particulars of the delivery of public welfare benefits shall invariably be uploadedon the Jan-Soochana Portal of the State.Explanation.- For the purpose of this section, the expression "Gram Sabha" and"Ward Committee" shall have same meaning as assigned to them respectively in theRajasthan Panchayati Raj Act, 1994 (Act No.23 of 1994) and the Rajasthan MunicipalitiesAct, 2009 (Act No.18 of 2009).भाग 4 (क राजस्थान र राज-्र, मार्च1 , 0 0 169CHAPTER-VIRajasthan Jan-Aadhaar Authority
