Section 14 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
14. Delivery of Services.-(1) The State Government may, for the purpose of
establishing identity of a family or any of its members, as a condition for receipt of publicwelfare benefits and services, notify the list of the services under section 7 of the Central Actto be delivered through Jan-Aadhaar Platform.(2)The Authority shall endeavour to deliver public welfare benefits and services tothe beneficiaries at their doorsteps or at the places nearby to their residences through e-Mitranetwork or through such other means, as it may deem fit.(3)The Administration, control and management of the e-Mitra network shall vest inthe Authority.
