Section 170 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020

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थान र राज-्र, मार्च‍1 , 0 0 ‍‍‍‍‍‍‍‍‍‍‍‍ भाग 4 (क½

(r)to maintain dashboards and generate analytical reports-

periodically and on-demand by the State Government;

(s)to coordinate with the technical teams of line departments;

(t)to create opportunities for the Institutional Finance (loaning) for weaker section

of the society by engaging various financial institutions (National Bank forAgriculture and Rural Development etc.);

(u)to coordinate with the banks for creation of Banking Correspondent Network;

(v)to appoint Banking Correspondent and manage Banking Correspondent Network;

(w)to augment infrastructure for propagation of digital payments and

Aadhaar Enabled Payments;

(x)to provide cash withdrawal and transactional facilities in

unbanked areas;

(y)to coordinate with the banks through State Level Bankers Committee and to

expand banking coverage;

(z)to expand credit and insurance schemes;

(za)to establish ATMs in revenue villages;

(zb)to regulate the e-Mitra network through framing regulations under the Authority;

(zc)to maintain and augment e-Mitra network;

(zd)to refurbish the present network of e-Mitra by strengthening the kiosks with more

automation and mechanisation;

(ze)to develop e-Mitra as physical delivery Repository for e-Commerce services;

(zf)to ensure delivery of certificates etc. at the doorstep by the e-Mitra

through incentivising the e-Mitra for delivery;

(zg)to establish and maintain the e-Mitra Plus Kiosk network;

(zh)to train e-Mitra kiosk operators with the help of officials from banks, line

departments and e-commerce experts; and

(zi)to exercise such other powers and discharge such other functions as may be

necessary, incidental or conducive, for carrying out the purposes of this Act.

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