Section 8(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(1)Verification of the information submitted by the family in Form-I and Form-II under rule 5 shall be electronically carried out by the Tehsildar having jurisdiction in the are a within 10 days from the date of receipt of such information or or any additional information required by him. The Tehsildar may, if deems fit, get the physical verification of such information done through the Gram Sevak/Patwari having jurisdiction in the rural areas or through an officer or employee of the urban local body authorized by the urban local body concerned in urban areas.
