Section 19 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
19. Composition of the Bhamashah Authority.
- The Authority shall consist of the following, namely:-(i)A Chairperson who shall be a person of the rank of the Chief Secretary to the Government, or a person having experience and knowledge in the matters relating to technology, governance, law, development, economics, finance, management, public affairs or administration and shall be appointed by the State Government;(ii)Not less than three and not more than five official members, to be appointed by the State Government from amongst the Secretaries in-charge or Heads of Departments of the State Government, necessarily from the Finance Department and Administrative Department concerned;Explanation. - For the purposes of this clause,-(a)the expression "Secretary in-charge" means the Secretary to the Government in-charge of a department and includes an Additional Chief Secretary or a Principal Secretary when he is in-charge of a department; and(b)the expression "Head of the Department" shall have the same meaning as assigned to it in clause 11 of rule 7 of the Rajasthan Service Rules, 1951;(iii)Not exceeding two, non-official members from amongst the persons having experience and knowledge in the matters relating to technology, governance, law, development, economics, finance, management, public affairs or administration to be nominated by the State Government;(iv)The Director General of the Authority, who shall be Member- Secretary of the Authority.
