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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(z) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(z)"seeding" means the process of electronically inserting Bhamashah Identification Number, Aadhaar Number, bank account number of a family or any of its members, in the databases of the public welfare schemes or services being provided by the government bodies;
(za)"service provider" includes all entities engaged for discharging any function related to the enrolment or updating process;
(zb)"verifier" means the government official authorised by the Authority for verification of the documents and information given by the Head of the Family or any member of the family at the time of enrolment; and
(zc)"Yes/No authentication facility" means a type of authentication facility in which the Bhamashah Identification number along-with Aadhaar Number or registered mobile phone number securely submitted through a requesting entity, is then matched against the data available in the BRDH, and the Authority responds with an encrypted response containing "Yes" or "No", along with other technical details related to the authentication transaction but without sharing any identity information.