Section 9 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
9. Alteration of demographic information and record of entitlement.
- (l) In case any demographic information or record of entitlement of a member of the Bhamashah card holder family is found incorrect or changes subsequently, the head of the family or any other adult member of the family may request the Authority to alter such demographic information or record of entitlement, as the case may be in the record of the family in the Bhamashah Resident Data Hub in such manner, as may be prescribed.(2)The Authority may, suo moto or on receipt of any request under sub-section (1), after such inquiry or/and verification as it may deem fit, make such alteration as may be required in the Bhamashah Resident Data Hub, and intimate such alteration to the head of the family and the member concerned in the manner as may be prescribed.(3)No demographic information and record of entitlement in the Bhamashah Resident Data Hub shall be altered except in the manner provided in this Act.Chapter-IV Direct Transfer of Public Welfare Benefits and Delivery of Services
