Section 7 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
7. Security and confidentiality of information.
(1)The Authority, shall ensure the security and confidentiality of the data in Bhamashah Resident Data Hub.(2)Without prejudice to the generality of sub-section (1). the Authority shall-(a)adopt and implement appropriate technical and organisational security measures;(b)ensure that the agencies, consultants, advisors or other persons appointed or engaged for performing any function of the Authority under this Act, have in place appropriate technical and organisational security measures for the information; and(c)ensure that the agreements or arrangements entered into with such agencies, consultants, advisors or other persons, impose, obligations equivalent to those imposed on the Authority under this Act, and require such agencies, consultants, advisors or other persons to act only on instructions from the Authority.(3)Save as otherwise provided in this Act, the Authority or any of its officers or other employees or any agency that maintains the Bhamashah Resident Data. Hub shall not, whether during his service or thereafter, reveal any information stored in the Bhamashah Resident Data Hub or authentication record to anyone except in accordance with any law for the time being in force:Provided that any information of Bhamashah card holder stored in the Bhamashah Resident Data Hub may be revealed to such holder on a request made by him in the manner specified in regulations.
