Section 9 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
9. Rejection of enrolment due to duplicity etc.
(1)The information verified under rule 8 by the Sub-Divisional Magistrate/Block Development Officer shall be submitted to the system for further checking of errors electronically such as duplicity and other checks as may be specified by the Authority. If duplicity is found, the system shall route such cases of enrolment for verification of the duplicity to the Tehsildar concerned who shall verify duplicity and submit its confirmation to the Authority.(2)The Authority may reject an enrolment due to there being duplicate enrolments by the family or any of its members, quality or any other technical reason.(3)In case of rejection of enrolment, the family may be informed through the electronic means.
