Section 168(2) in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
(2)The Authority may, suo motu 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 berequired in the Jan-Aadhaar Resident Data Repository, and intimate such alteration to thehead of the family and the member concerned in the manner as may be prescribed.
