Lok Sabha Debates
Need To Provide Adequate Number Of Subsidized Lpg Cylinders To Charitable Homes ... on 13 March, 2013
> Title: Need to provide adequate number of subsidized LPG cylinders to charitable homes in Kerala.
SHRI K. SUDHAKARAN (KANNUR): In Kerala we have 1924 Care institutions for women and children in distress, differently abled persons, senior citizens, beggars and mentally ill persons etc. All these institutions are either charitable homes or orphanages which are recognized under the Orphanages and other Charitable Homes (Supervision & Control) Act, 1960. In our State, we have a separate Orphanage Control Board for the supervision and control of all the care institutions run by the NGOs. These institutions which are providing care and support for about 75000 destitutes in the State, are supported by the State Government, by way of providing grant-in-aid and concession for maintenance such as subsidized ration articles, electricity and water at low tariff, tax concession to vehicles and building tax exemptions etc. The NGOs provide infrastructure and human resources for running these institutions, and as a result the neglected destitute inmates of these institutions, were able to receive good care. Until recently these institutions were getting subsidised LPG supply from GOI under the exempted category. It is learnt that at present the Government of India is providing only 9 cylinders of subsidized LPG to domestic house holders and also to the care institutions. There are 3-5 members in a family, whereas a care home has got 50-100 persons. As per the present rate of consumption such institutions require 9 gas cylinders, per 6 inmates, per year. Hence, I urge the Government to revise the existing norms of LPG cylinders for such charity homes and supply them subsidised LPG, considering the strength of the institution, for extending them the right to live decently.