Section 15 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
15. Direct transfer of benefit to the beneficiary.-The State Government may, by
notification, specify that any public welfare benefit, whenever such benefits are in the natureof cash shall, after authentication, be transferred directly to the bank account of thebeneficiary, and in case the public welfare benefits pertain to a family, to the bank account ofthe head of the family, in such manner, as may be prescribed.
