Section 16 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
16. Inquiry into cases requiring omission or deactivation.
(1)Any case reported or identified as a possible case requiring omission or deactivation may require field inquiry which may include hearing the persons whose Bhamashah Identification number is sought to be omitted or deactivated.(2)An agency nominated by the Authority shall examine/inquire and submit a report to the Authority as per the procedures as may be specified by the Authority for this purpose.(3)The Authority may initiate necessary action upon receiving the report and the decision to omit or deactivate a Bhamashah Identification number shall lie with the Authority.
