Section 6(5) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(5)In case a member of a family is unable to provide documentary proof of identity or proof of address, such member can be enrolled through the Head of such Family who shall introduce and vouch for the validity of information of such member of the family. Such information shall be verified by the Head of the Family by affixing the signature or the thumb impression on Form-I.
