Section 4 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
4. Registering the girl children and mothers :
(1)Particulars of mothers shall be filed by the Village/Ward Implementation Authority in Form I using the online data entry process and incorporated in the database preferably in the first trimester of the pregnancy.(2)If the child born is a girl child, the particulars of the birth shall be uploaded by the Village/Ward Implementation Authority (VIA/WIA) in Form II into the central registry using the online data entry process within 21 days of the date of the birth of the girl child along with the following documents names:(a.) Birth Certificate issued by the Registrar of Births and Deaths at the Gram Panchayat/Ward level.(b.) Photograph of the girl child and her mother/guardian(c.) The Aadhar card of the mother/guardian(d.) Copy of the Ration Card containing therein the name of the mother/guardian(e.) Copy of the Joint bank account in the name of the girl and her mother/guardian.(3)The details so entered shall be authenticated by the Authentication Authority stated in Schedule H within 7 days from the date of such registration, after due verification, and irrespective of whether the birth has taken place in an institution to which they are attached to.(4)Failure to authenticate within the time limits specified above shall automatically result in disciplinary action as per Part V of these Rules.(5)Aadhaar identity issued by the Unique Identity Authority of India shall be mandatory for registration of new entries.(6)Where there is no Aadhaar number readily available for the mother, the District Implementing Authority shall facilitate securing Aadhaar Identity and a Bank account at the time of registration of pregnancy itself.(7)On attaining 7th year, the girl child shall be issued an Aadhaar Number, which shall be incorporated in the database.
