Section 27 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
27. Restrictions on displaying, circulating or publishing of Bhamashah Identification number.
(1)The Bhamashah Identification number shall not be published, displayed or posted publicly by any person or entity or agency.(2)Any individual, entity or agency, which is in possession of Bhamashah Identification numbers of Bhamashah Identification number holder, shall ensure security and confidentiality of the Bhamashah Identification numbers and of any record or database containing the Bhamashah Identification numbers.(3)Without prejudice to sub-rules (1) and (2), no entity, including a requesting entity, which is in possession of the Bhamashah Identification number of an Bhamashah Identification number holder, shall make public any database or record containing the Bhamashah Identification numbers of individuals, unless the Bhamashah Identification numbers have been redacted or blacked out through appropriate means, both in print and electronic form.(4)No entity, including a requesting entity, shall require an individual to transmit his Bhamashah Identification number over the Internet unless such transmission is secure and the Bhamashah Identification number is transmitted in encrypted form except where transmission is required for correction of errors or redressal of grievances.(5)No entity, including a requesting entity, shall retain Bhamashah Identification numbers or any document or database containing Bhamashah Identification numbers for longer than is necessary for the purpose specified to the Bhamashah Identification number holder at the time of obtaining consent.
