Section 6 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
6. Capturing of information at enrolment centers.
(1)The operator at the enrolment center shall capture information submitted by a family under rule 5 through online portal.(2)After capturing the information under sub-rule (1), the family shall be given an opportunity of verifying such information.(3)The operator, during enrolment, shall scan the documents provided by the family for its enrolment including Form-I and Form-II and shall upload them through the online portal.(4)Upon uploading the documents under sub-rule (3), the operator shall return all the copies of such documents to the family concerned.(5)In case a member of a family is unable to provide documentary proof of identity or proof of address, such member can be enrolled through the Head of such Family who shall introduce and vouch for the validity of information of such member of the family. Such information shall be verified by the Head of the Family by affixing the signature or the thumb impression on Form-I.
