Section 45 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
45. Access by Bhamashah Identification number holder.
(1)A Bhamashah Identification number holder family shall have the right to access its authentication records subject to conditions laid down and payment of such fees as prescribed by the Authority by making requests to the Authority within the period of retention of such records before they are archived.(2)The Authority may provide mechanisms such as online portal or mobile application or designated contact centers for Bhamashah Identification number holders to obtain their digitally signed or e-signed authentication records within the period of retention of such records before they are archived as specified in these rules.(3)The Authority may provide digitally signed or e-signed e-FA/e-MA data to the Bhamashah Identification number holder through One Time Pin authentication or Aadhaar based authentication as per sub-clause (ii) of clause (b) of sub-rule (2) of rule 37, subject to payment of such fees and processes as specified by the Authority,(4)The authentication records and -e-FA/e-MA data shall not be shared with any person or entity-(a)other than with the Bhamashah Identification number holder to whom the records or e-FA/e-MA data relate in accordance with the verification procedure specified. Bhamashah Identification number holder may share their digitally signed or e-signed authentication records and e-FA/e-MA data with other entities which shall not further share with any other agencies without obtaining consent of the Bhamashah Identification number holder every time before such sharing; and(b)except in accordance with the Act.
