Section 6 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
6. Creation of Bhamashah Resident Data Hub.
(1)The Authority shall create and maintain a database of demographic information and record of entitlement of all the Bhamashah card holders in such manner as may be prescribed.(2)The Authority may engage any agency, as it may deem appropriate, to create and maintain the Bhamashah Resident Data Hub and to perform any other functions relating to the Bhamashah Resident Data Hub as may be prescribed.
