Section 24 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
24. Sharing of information by the Authority.
(1)The demographic information, record of entitlement and photograph of a member of a Bhamashah Identification number holder family collected by the Authority under the Act may be shared by the Authority with a requesting entity in response to an authentication request for e-FA/e-MA data pertaining to such member, upon the requesting entity obtaining consent from the Bhamashah Identification number holder for the authentication process, in accordance with the provisions of the Act and these rules.(2)The Authority shall share authentication records of the Bhamashah Identification number holder with him in accordance with rule 45.
