Section 24(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(1)The demographic information, record of entitlement and photograph of a member of a Bhamashah Identification number holder family collected by the Authority under the Act may be shared by the Authority with a requesting entity in response to an authentication request for e-FA/e-MA data pertaining to such member, upon the requesting entity obtaining consent from the Bhamashah Identification number holder for the authentication process, in accordance with the provisions of the Act and these rules.
