Section 17 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
17. Establishment and Constitution of the Authority.
(1)The State Government shall, as soon as may be, after commencement of this Act, by notification, establish and constitute an Authority to be called as the Bhamashah Authority to exercise powers and discharge functions of the Authority under this Act or the rules or regulations made thereunder.(2)The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.(3)The headquarters of the Authority shall be at Jaipur.(4)The Authority may, with the prior approval of the Stale Government, establish its offices at other places in the State.
