Section 15 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
15. Cases requiring deactivation of Bhamashah Identification number.
(1)The Bhamashah Identification number of a Bhamashah Identification number holder family shall be deactivated in the following circumstances, namely:-(a)Where it is found at a later stage that enrolment has been carried out without valid supporting documents, the Bhamashah Identification number shall be deactivated till it is updated by the Bhamashah Identification number holder family after furnishing valid supporting documents;(b)Where the information captured has been flagged as having bad data and requiring update (such as abusive/expletive words and un-parliamentary language in resident demographics, multiple names in single name using 'urf or 'Alias'), the Bhamashah Identification number shall be deactivated till it is updated by Bhamashah Identification number holder family;(c)Where it is found that the name of a family member appears in more than one family all such Bhamashah Identification numbers shall be deactivated till they are updated; or(d)Any other case requiring deactivation as may be deemed appropriate by the Authority.(2)Upon deactivation, benefits and services that are provided to the Bhamashah Identification number holder family shall be discontinued temporarily till such time the Bhamashah Identification number holder family updates or rectifies the information, owing to which its Bhamashah Identification number has been deactivated by the Authority.
