Section 2 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
2. Definitions.
- In. this Act, unless the context otherwise requires,(a)"aadhaar number" means an identification number of an individual issued under sub-section (3) of section 3 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (Central Act No.18 of 2016);(b)"authentication" means the prescribed process wherein Bhamashah identity along with demographic information is submitted to the Bhamashah Platform for its verification and the Bhamashah Resident Data Hub verifies the correctness thereof on the basis of information or data or documents available with it;(c)"Authority" means the Bhamashah Authority established under section 17;(d)"Bhamashah identification number" means a unique Bhamashah identification number for identifying a family issued under section 3;(e)"Bhamashah Platform" means an electronic mechanism of interface between the resident and the Government department/government body created under the provisions of this Act;(f)"demographic information" means demographic information of Bhamashah card holder like name, age, gender, occupation, annual income, property and such other information as may be notified by the State Government from time to time;(g)"enrolment" means the enrolment of a family under section 3;(h)"enrolling agency" means an agency appointed by the Authority or Registrar for. enrolment under this Act;(i)"family" means a group of members related to each other by blood, marriage or adoption and normally residing together and sharing meals;(j)"financial inclusion" means to make financial services affordable and accessible to all segments of society particularly the disadvantaged and lower income group;(k)"Fund" means the Fund of the Authority established under section 27;(l)"government body" means any body owned, controlled or substantially financed by the State Government;(m)"head of the family" means a woman member of the family of the age of twenty one years or above, declared by the family members in the prescribed manner as head of the family:Provided that in case a family has no woman member of the age of twenty one years or above at the time of enrolment, any male member of the family of the age of twenty one years or above may be declared to be the head of the family till an eligible woman member of the family takes his place; or in case a family has no male member of the age of twenty one years or above at the time of enrolment, any eldest member of the family of any gender, maybe declared as head of the family by the family members. If such head of the family is a male, he can remain so only till an eligible woman member of the family takes his place;(n)"prescribed" means prescribed by rules made under this Act;(o)"public welfare benefits" means any advantage, gift, reward, relief, aid, subsidy or any payment, whether in cash or kind, provided by the State Government directly or through a government body to an individual or a family and includes such other benefits as maybe notified by the State Government from time to time;(p)"records of entitlement" means records of public welfare benefits and services under any programme or scheme for which any family or any of its members is entitled to;(q)"Registrar" means any entity authorised or recognised by the Authority for the purpose of enrolments under this Act;(r)"regulations" means the regulations made by the Authority under this Act;(s)"requesting entity" means a Government Department or government body that submits the Bhamashah card number and demographic information to the Bhamashah Resident Data Hub for authentication;(t)"resident", with all its grammatical variations, means a resident who has resided in a local area of Rajasthan for the past six months or more or a person who intends to reside in that area for the next six months or more;(u)"Bhamashah Resident Data Hub" means the Bhamashah Resident Data Hub created under section 6;(v)"rules" means the rules made by the State Government under this Act;(w)"service" means any provision, facility, utility or any other assistance provided in any form to a family or an individual and includes such other services as may be notified by the State Government from time to time.(x)"verification" means the process of verifying the correctness of the demographic data submitted by the Head of the Family or any adult member at the time of enrolment.Chapter-II Enrolment
