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State of Rajasthan - Section

Section 37 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

37. Modes of Authentication.

(1)An authentication request shall be entertained by the Authority only upon a request sent by a requesting entity or a person electronically in accordance with these rules and conforming to the specifications laid down by the Authority.
(2)e-FA/e-MA based Authentication may be carried out through the following modes, namely:-
(a)Demographic authentication. - The Bhamashah Identification number and demographic information of the Bhamashah Identification number holder obtained from the Bhamashah Identification number holder is matched with the demographic information of the Bhamashah Identification number holder in the BRDH.
(b)One Time Pin based authentication:
(i)A One Time Pin with limited time validity is sent to the mobile number and/ or e-mail address of the Bhamashah Identification number holder registered with the Authority, or generated by other appropriate means. The Bhamashah Identification number holder shall provide this One Time Pin alongwith his Bhamashah Identification number along with registered mobile phone number during authentication and the same shall be matched with the One Time Pin generated by the Authority.
(ii)Authentication based on the Aadhaar Authentication Framework as described in clause (b) and (c) of sub-regulation (2) of regulation 4 of the Aadhaar (Authentication) Regulations, 2016.
(3)A requesting entity may choose suitable mode of authentication from the modes specified in sub-rule (2) for delivery of a particular service as per its requirement, including multiple factor authentication for enhancing security. For the avoidance of doubt, it is clarified that e-FA/e-MA authentication shall only be carried out as specified under clause (b) of sub-rule (2).