Section 17 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
17. Communication to the Bhamashah Identification number holder.
(1)The Bhamashah Identification Number holder family shall be informed of the omission/cancellation or deactivation of their Bhamashah Identification Number along with reasons through SMS at the registered mobile phone number, registered e-mail address, tele-calling, letter or through such other means as may be deemed fit by the Authority.(2)Any complaint of a Bhamashah Identification number holder family in respect of such omission or deactivation may be addressed to the Authority through the grievance redressal mechanism set up by the State Government.
