Section 19(b) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
(b)the expression "Head of the Department" shall have the same meaning as assigned to it in clause 11 of rule 7 of the Rajasthan Service Rules, 1951;(iii)Not exceeding two, non-official members from amongst the persons having experience and knowledge in the matters relating to technology, governance, law, development, economics, finance, management, public affairs or administration to be nominated by the State Government;(iv)The Director General of the Authority, who shall be Member- Secretary of the Authority.
