Section 18 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
18. Powers and functions of the Authority.
- The Authority shall exercise the following powers and discharge the following functions, namely:-(a)specifying, by regulations, the terms and conditions for appointment of Registrars and enrolling agencies and revocation of appointments thereof;(b)to expand existing electronic infrastructure for delivery of public welfare benefits and other services to the beneficiaries;(c)to create, monitor and maintain Bhamashah Resident Data Hub;(d)to frame policy for the use of the Bhamashah Resident Data Hub;(e)to recommend to the State Government for adding new services to the Bhamashah platform;(f)to take appropriate steps for financial inclusion of the residents of the State in collaboration with the line agencies;(g)to monitor the implementation of its recommendations;(h)to coordinate between different Government departments and government bodies;(i)to monitor public welfare benefits and services provided through Bhamashah Platform;(j)to frame and amend the regulations;(k)to appoint committees or task forces or groups or sub-committees as may be necessary to assist the Authority in discharge of its functions and powers ;(l)to invite experts as and when required to its meetings;(m)to acquire by purchase, exchange, lease, hire or otherwise any property movable or immovable as may be necessary or convenient for carrying on the activities of the Authority;(n)to accept, aid, donation, gift or any other assistance;(o)to borrow money from Government, Banks, Financial Institutions with prior approval of the State Government;(p)to exercise such other powers and discharge such other functions as may be necessary, incidental or conducive, for carrying out the purposes of this Act.
