Section 33 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
33. Seeding of the database.
(1)All the government bodies shall, before delivery of benefit or service to the existing beneficiaries in scheme databases under public welfare benefit schemes and/or services, ensure that Bhamashah Identification number. Aadhaar number, bank account and mobile phone number of such beneficiary is captured in the scheme and/or service databases of the government bodies.(2)If the seeding under sub-rule (1) is not done by the government official, the seeded data shall be verified by the scheme sanctioning authority of the government bodies.(3)All the seeded and verified data under sub-rule (2) shall be reverse seeded in beneficiary profile at BRDH.(4)All the government bodies shall ensure that before approval of entitlement of a beneficiary under a public welfare benefit scheme and/or service, ensure that beneficiary demographic information and record of entitlement should be derived from BRDH.(5)All the approval of entitlements under sub-rule (4) shall be reverse seeded in beneficiary profile at BRDH.
