Section 2(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(1)In these rules, unless the subject or context otherwise requires,-(a)"Act" means the Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017 (Act No. 24 of 2017);(b)"annual report" means the annual report referred to in section 29 ofthe Act;(c)"authentication facility" means the facility provided by the Authority for verifying the identity information of a member of the Bhamashah Identification number holder family through the process of authentication;(d)"authentication record" means the record of the time of authentication and identity of the requesting entity and the response provided by the Authority thereto;(e)"Authentication Service Agency" or "ASA" means an entity providing necessary infrastructure for ensuring secure network connectivity and related services for enabling a requesting entity to perform authentication using the authentication facility provided by the Authority;(f)"Authentication User Agency" or "AUA" means a requesting entity which uses the Yes/No authentication facility provided by the Authority;(g)"Bhamashah Enrolment Number" means an enrolment Identification Number allocated to family at the time of enrolment;(h)"Bhamashah Identification Number Block" means the Family or member Identity Data element which includes necessary demographic information and/or One Time Pin collected from the Bhamashah Identification number holder family or member during authentication;(i)"BRDH" means Bhamashah Resident Data Hub created under section 6 of the Act;(j)"e-FA" means a type of electronic Family Authentication as carried out under rule 37;(k)"e-FA authentication facility" means a type of authentication facility in which Bhamashah Identification number and, Aadhaar number or registered mobile phone number of the Head of the Family are securely submitted by a requesting entity or the Head of the Family with the consent of the Head of the Family, is matched against the data available in the BRDH, and the Authority returns a digitally signed or e-signed response containing e-FA data along with other technical details related to the authentication transaction;(l)"e-FA data" means demographic information, record of entitlement and photographs of the Family and its members;(m)"e-Mitra" means a sender kiosk manned by a certified operator with all the infrastructural facility to function as a "permanent enrolment centre" established by the enrolment agency;(n)"enrolment centre" means a centre or temporary centre set up by an enrolling agency for carrying out enrolment of families and updating their information;(o)"e-MA" means a type of electronic Authentication of a member of a Family as carried out under rule 37.(p)"e-MA authentication facility" means a type of authentication facility of a member of a Family in which Bhamashah Identification number and, Aadhaar number or registered mobile phone number of the member are securely submitted by a requesting entity or the member with the consent of the member, is matched against the data available in the BRDH, and the Authority returns a digitally signed or e-signed response containing e-MA data along with other technical details related to the authentication transaction;(q)"e-MA data" means demographic information, record of entitlement and photograph of the member of the Bhamashah Identification number holder family;(r)"form" means form appended to these rules;(s)"Funds" means the funds of the Bhamashah Authority;(t)"identity information" in respect of a member of a family includes his Aadhaar number and his demographic information;(u)"information security policy" means the policy specified by the Authority under rule 19;(v)"operator" means the certified personnel employed by enrolling agencies to execute the process of enrolment at the enrolment centers;(w)"rule" means rule of these rules;(x)"schedule" means schedule appended to these rules; (y) "section" means section of the Act;(z)"seeding" means the process of electronically inserting Bhamashah Identification Number, Aadhaar Number, bank account number of a family or any of its members, in the databases of the public welfare schemes or services being provided by the government bodies;(za)"service provider" includes all entities engaged for discharging any function related to the enrolment or updating process;(zb)"verifier" means the government official authorised by the Authority for verification of the documents and information given by the Head of the Family or any member of the family at the time of enrolment; and(zc)"Yes/No authentication facility" means a type of authentication facility in which the Bhamashah Identification number along-with Aadhaar Number or registered mobile phone number securely submitted through a requesting entity, is then matched against the data available in the BRDH, and the Authority responds with an encrypted response containing "Yes" or "No", along with other technical details related to the authentication transaction but without sharing any identity information.
