[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

ANDHRA PRADESH
India

Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

Rule ANDHRA-PRADESH-BANGARU-TALLI-GIRL-CHILD-PROMOTION-AND-EMPOWERMENT-RULES-2013 of 2013

Published on 29 June 2013
Commenced on 29 June 2013
[This is the version of this document from 29 June 2013.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013Published vide G.O.Ms.No.307, Panchayat Raj and Rural Development (RD-2), Dated 29.6.2013In exercise of the powers conferred by sub-section (1) of Section 15 of the Andhra Pradesh Bangaru Talli Girl Child Promotion and Empowerment Act, 2013 the Governor of Andhra Pradesh hereby makes the following Rules.Part-I Preliminary

1. Short Title, Applicability & Commencement :

- (i) These Rules may be called "The Andhra Pradesh Bangaru Talli Girl Child Promotion and Empowerment Rules, 2013".

(ii)These rules shall come in to force with immediate effect.

2. Definitions :

- In these rules, unless the context otherwise requires:

(a)"Aadhaar number" means the unique ID issued by Unique Identity Authority of India.

(b)"Act" means The Andhra Pradesh Bangaru Talli Girl Child Promotion and Empowerment Act, 2013.

(c)"Authentication Authorities" means agencies listed in Schedule II who shall authenticate the details in the online database.

(d)"Bangaru Talli PD Account" means a Public Deposit Account opened by the State Implementing Authorities, electronically connected to the Central Registry and the participating banks for the purpose of online transfer of incentive funds directly into the accounts of the beneficiaries.

(e)"Bangaru Talli Scheme" means the scheme for operationalizing the provisions of the Act.

(f)"Beneficiary" means a person as defined in Section 2 (2) of the Act.

(g)"Electronic Fund Management System" means the system of transfer of funds electronically into the accounts of the beneficiaries using Aadhaar System.

(h)"Guardian" means any person made legally responsible for protection of the girl child if the mother is not alive, or alive but is unable to take care of the child;

(i)"Mother" means the mother of the girl child born on or after 1st May 2013.

(j)"Permanent migration" means the migration of the household including the girl child and the mother/guardian to another place duly identified and for period more than 6 months.

(k)"Registration" means entering the details of the girl child and the yearly milestones in the electronic central registry.

(l)"School" means any recognized educational institution and shall include madarsas run for the muslim minorities.

(m)"Village Implementing Authority (VIA)" means Village Organisation of Self Help Groups as defined in sub-section (5) of Section 8 promoted by the Society for Implementation of Rural Poverty (SERP).

(n)"Ward Implementing Authority (WIA)" means the Slum level Federation of Self Help Groups in the urban areas as notified by the Mission for Elimination of Poverty in Municipal Areas (MEPMA).

Part-II Central Registry, Registration And Updating Database

3. Central Registry :

(1)The State Implementing Authorities (Rural) shall set up and operate an electronic Central Registry for creating and updating database of all the girl children born on or after 1st May 2013 and the mothers thereof.

(2)Access to the Central Registry shall be restricted to the personnel, authorized under the Act to either register or authenticate the database of girl child.

(3)All the functionaries specified in section 9 of the Act shall be registered and their identity authenticated; after which they shall be provided username and password for entering and updating the details required under the Act.

(4)All Authentication Authorities in Schedule II shall be registered online after due diligence by the District Implementing Authority (DIA).

(5)Any change in the functionaries in Section 9 or the Authentication Authorities shall be instantaneously notified by the District Implementing Authority.

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.

5. Changes and Updating of the Central Registry :

(1)Particulars of every girl child registered in the central registry shall be updated at least once a year before 15th July in Form III online by the functionaries listed in section 9 of the Act.

(2)Every death or permanent migration of the girl child shall be updated in the central registry giving details of such an event by the Village/Ward Implementing Authority concerned.

(3)The following process shall be followed for effecting any change in the database:

(a)Registering authority, after due verification, shall register any change in the database in Form III-A online

(b)All such changes have to be authenticated by the Authentication Authority within 7 days from the date of such registration.

(c)A log of all such changes shall be generated and placed before the Mandal/Municipal Implementing Authority for conducting suitable verification.

(4)In case of permanent migration of the girl child, the responsibility of monitoring the milestones in Schedule-I and updating central registry shall be entrusted by the concerned Mandal/Municipal Implementation Authority to the Village/Ward Implementing Authority of the place where the household has migrated to.

(5)The updated particulars shall be authenticated on-line by the Authentication Authorities within 15 days from the date of such updation and in no case, later than 31st July each year.

6. Authentication to be made compulsory :

(1)Every entry or its updation shall be notified instantaneously and electronically to the concerned Authentication Authority in Schedule II by the Central Registry.

(2)It shall be the responsibility of the Authentication Authority to verify personally regarding the accuracy of such entry or updation and authenticate the same online within 15 days from the date of such entry or updation.

(3)The Implementation Authorities and the Authentication Authorities shall be held responsible for the accuracy of the data entered or updated.Part-III Incentives And Disbursal

7. Incentives:

(1)Every beneficiary shall be eligible for the annual financial incentives as per Schedule I subject to achieving the milestone specified therein.

(2)On reaching the age of 21, the beneficiary shall be paid a lump sum incentive as follows:

(a)Rs. 50,000 if the girl child passes as a regular student the Intermediate (+2) or equivalent exam.

(b)Rs. 1,00,000 if the girl child passes as a regular student the Degree or equivalent exam.

(3)The incentives stated above shall be independent of and in addition to any central scheme already under implementation or launched subsequently.

8. Electronic Fund Management System :

(1)Within 3 months from the date of issue of these Rules, the State Implementation Authorities shall create and operationalize the Electronic Fund Management system which facilitates direct electronic transfer of funds from Treasury to the bank/postal account of the beneficiaries.

(2)A Public Deposit (PD) Account will be opened for implementing the Bangaru Talli scheme by the State Implementing Authority.

(3)Within 30 days from the date of updation of the database in the Central Registry, the Authentication Authorities in Schedule H shall verify and authenticate to the correctness or otherwise of the same.

9. Automatic Electronic Pay order :

(1)The State Implementation Authorities shall ensure that within 7 days from the date of Authentication of eligible milestone in the database, an electronic pay order is automatically generated by the central registry advising the bank to electronically debit the Bangaru Talli PD Account and credit the bank account of the beneficiary.

(2)In any case, State Implementation Authorities shall ensure that the incentives as per Schedule I are disbursed on or before 15th August each year.

10. Electronic Benefit Transfer :

(1)All incentives paid under the Act shall be transferred electronically and directly into the bank accounts using the Aadhaar Payment Bridge System.

(2)The benefits may be distributed preferably at the door step through the Banking Correspondents after biometric authentication.Part-IV State Council And Other Bodies

11. State Council :

(1)There shall be a State Council for overseeing the implementation of the scheme with the following:

i.	Chief Minister	Chairman
ii.	Minister Women & Child Welfare	Member
iii.	Minister Rural Development	Member
iv.	Minister School Education	Member
v.	Minister Higher Education	Member
vi.	Minister Finance	Member
vii.	Minister Social Welfare	Member
viii.	Minister Tribal Welfare	Member
ix.	Minister Minority welfare	Member
x.	Minister, Health & FW	Member
xi.	Minister, MA&UD	Member
xii.	Chief Secretary	Member
xiii.	Principal Secretary, Social Welfare	Member
xiv.	Principal Secretary, Tribal Welfare	Member
xv.	Principal Secretary, Minority Welfare	Member
xvi.	Principal Secretary, Health & FW	Member
xvii.	Principal Secretary Rural Development	Member
xviii.	Principal Secretary, Education	Member
xix.	Principal Secretary, Higher Education	Member
xx.	Principal Secretary, Finance	Member
xxi.	Principal Secretary, Women Welfare	Member (convener)
xxii.	Secretary, MAUD	Member

(2)The Council shall meet at least once a year to review the progress of the scheme and to remove difficulties in its smooth implementation.

12. Role of Nodal Authority :

(1)Nodal Authority shall be responsible for the following:

(a)Prepare annual plan and budget for implementation of the scheme.

(b)Ensure that the funds are drawn and kept in the Bangaru Talli PD Account in time for disbursal.

(c)Coordinate with other departments in collecting the information about the programme.

(d)Monitor the implementation of the programme from time to time and make recommendations for proper implementation.

(e)Guide the State Implementation Authorities in proper implementation of the programme.

(f)Measure the outcomes from the scheme periodically and share with all stakeholders.

(g)Place before the Legislature an annual report on the 'State of Girl Child' in the month of April.

(2)For the purpose of the above, Nodal Authority can call any office or functionary to render a function or assistance; and no one who is called upon to provide such assistance shall refuse to render such service or function.

13. State Implementing Authorities :

(1)The Society for Elimination of Rural Poverty (SERF) shall be the State Implementing Authority for rural areas and shall be responsible for putting in place the Central Registry and the Information Technology (IT) system connecting all the Implementing and Authentication Authorities.

(2)The Mission for Elimination of Poverty in Municipal Areas (MEPMA) shall be the State Implementing Authority for urban areas.

(3)The STATE Implementation Authorities shall be responsible for the following:

(a)Implementation of the scheme as laid down under the Act and the Rules.

(b)Activate all the SHG federations for active participation in implementation of the provisions of the Act.

(c)Ensure timely disbursal of incentives as provided in the Act and Rules.

(d)Ensure proper and timely discharge of the functions by the functionaries mandated under the Act.

(e)Bring all the implementing authorities into the IT system.

14. District Implementing Authority :

(1)The District Implementation Authority shall be responsible for the following:

(a)district so that they can play the role mandated under Overall supervision of the implementation of the scheme in the district.

(b)Ensure opening of bank account and securing an Aadhaar number to all expectant mothers.

(c)Marshaling all the Implementing Authorities in the District in proper discharge of the functions provided under the Act.

(d)Build capacities of the various Implementing Authorities within the the Act or the Rules.

(e)Resolve difficulties if any, in implementation of the scheme.

15. Village/Ward Implementing Authorities :

(1)The Village/Ward Implementing Authorities shall be responsible for the following:

(a)Involve the community in building up a favourable environment for social and educational progress of the girl child and thereby striving for ending discrimination against the girl child.

(b)To register the milestones in the central registry using the software provided.

(c)To coordinate with other agencies like the anganwadis, and primary health care system including the ANMs and ASHAs for smooth implementation of the provisions of the Act.

(d)To ensure full coverage of all eligible beneficiaries in their area.

(e)To supervise timely payment of the incentives to the eligible girl children.

(f)To monitor the performance of various agencies involved in implementing and bring to notice of Mandal/Sub-divisional/ District Implementing Authorities in case of failure to discharge a duty cast on them as per the Act.

(2)All agencies involved in implementing the provisions of the Act shall share the information with the Village/Ward Implementing Authorities as and when called upon.

16. Monitoring, coordination and behavioral change structure :

(1)The Village Health, Nutrition, Sanitation and Education Committee constituted at the Gram Panchayat level shall be responsible for monitoring the scheme at the village level.

(2)The Child Development Project Officer shall be responsible for monitoring the scheme at the Mandal level.

(3)Project Director Integrated Child Development Services shall be responsible for monitoring the scheme at the district level and assisting the District Implementing Authority.Part-V Penalties

17. Failure to perform a function :

(1)Any functionary listed in Schedule I or Schedule II fails to perform a function mandated under the Act or fails to furnish the information within the time period specified shall be liable for punishment as per the disciplinary rules governing the service conditions of such a functionary.

(2)A complaint stating such failure may be filed before the Sub-Divisional Implementation Authority by the Village/Ward Implementing Authority/Mandal Implementing Authority or any other aggrieved person within 30 days from the date of such failure.

(3)The Sub-Divisional Implementation Authority, after due verification and after being satisfied about such failure, shall forward the same to the competent disciplinary authority for taking action as per the disciplinary procedure within 7 days from the date of receipt of such complaint.

(4)The Competent Disciplinary Authority, on receipt of such reference from the Sub-Divisional Implementation Authority, shall start the disciplinary proceedings so as to conclude the same within 30 days from the date of such reference.

(5)The District Implementation Authority shall monitor the progress of disposal of all such cases.

18. Furnishing incorrect information :

(1)Any functionary in Schedule I or Schedule II, deliberately furnishes wrong information, shall be liable for punishment as per the disciplinary rules governing the service conditions of such a functionary.

(2)A complaint stating such a failure may be filed before the Sub-Divisional Implementation Authority by the Village/Ward Implementing Authority/Mandal Implementing Authority or any other aggrieved person within 30 days from the date of such failure.

(5)The District Implementation Authority shall monitor the progress of disposal of all such cases.

19. Furnishing fraudulent information :

(1)Any person or functionary furnishes fraudulent information with the intention of misappropriating or misusing the funds of the scheme shall be prosecuted under the relevant provisions of the Indian Penal Code.

(2)The District Implementing Authority shall monitor the progress of these cases and submit monthly reports to the Nodal Authority.Part-VI Tribal Areas

20. Delegation of authority for tribal areas :

(1)The Commissioner Tribal Welfare shall be the authority to make suitable additional arrangements for proper implementation of the scheme in tribal areas.

(2)The directions issued by the Commissioner Tribal Welfare shall be followed by all the Implementing Authorities in the tribal areas.Part - VII Social Audit

21. Conduct of Social Audit :

(1)Social Audit shall be conducted in rural areas in accordance with the AP Social Audit Rules, 2008 issued vide GO. Ms. No. 98 PR & RD (RDII) Department, Dated 9.3.2010 as amended from time to time.

(2)Social audit shall be conducted for a Mandal at a time, in every village, once in every six months scheduled along with social audit of other schemes.

(3)Social audit in urban areas shall be conducted for a town at a time in every ward once in every six months schedule along with the social audit of other schemes.

(4)Social Audit shall examine whether the entries in the Central Registry correspond to the field reality and whether or not the beneficiaries received the incentives disbursed under the Act.

(5)All cases of deviations shall be recorded and responsibility shall be fixed on the persons concerned.

(6)The Sub-Divisional Implementing Authority shall attend the Social Audit Public Hearings, and shall also be responsible for taking follow up action as per the observations of the Social Audit.

22. Grievance Redressal system :

(1)Any person aggrieved about non-implementation or the manner of implementation of any provision of the Act, or aggrieved by any action, or inaction of a functionary mandated to perform certain function under the Act, can complain to the Sub-Divisional Implementing Authority either in person or by a letter.

(2)All such grievances can also be registered through a toll-free Help Line made operational by the Nodal Authority and shall be considered in the manner provided hereunder.

(3)The Sub-Divisional Implementing Authority shall, on receipt of such complaint, conduct suitable enquiry within 15 days from the date of receipt of such complaint and pass appropriate orders for action under Part V or otherwise, with due intimation to the aggrieved.

(4)Any person aggrieved by the orders of the Sub-Divisional Implementing Authority, can file an appeal before the District Implementing Authority, who shall dispose it off within 30 days from the date of receipt of such appeal.

(5)The orders passed by the District Implementing Authority shall be considered as final and binding on all parties.

I

Incentives provided as per Section 4

Age	Milestone	Outflow from State Budget (Rs)	Trigger/Activity to be achieved	Functionary responsible for registration/updation
1	2	3	4	5
At Birth	Registration of Birth	2500	Institutional Delivery	VIA/WIA
Year 1	IMMUNIZATION	1000	IMMUNISATION (ANM)	VIA/WIA
Year 2	IMMUNIZATION	1000	IMMUNISATION (ANM)	VIA/WIA
Year 3	ANGANWADI	1500	ANGANWADI	VIA/WIA
Year 4	ANGANWADI	1500	ANGANWADI	VIA/WIA
Year 5	ANGANWADI	1500	ANGAN WADI	VIA/WIA
Year 6	1ST CLASS	2000		VIA/WIA
Year 7	2ND CLASS	2000	1st to 5th standard	VIA/WIA
Year 8	3RD CLASS	2000	in any recognized	VIA/W1A
Year 9	4TH CLASS	2000	school	VIA/WIA
Year 10	5TH CLASS	2000		VIA/WIA
Year 11	6TH CLASS	2500		VIA/WIA
Year 12	7TH CLASS	2500	VIA/WIA
Year 13	8TH CLASS	2500	In any recognized	Head Master
Year 14	9TH CLASS	3000	school	Head Master
Year 15	10TH CLASS	3000		Head Master
Year 16	11TH CLASS	3500	In high school/junior college for	Principal of Junior College/High School
Year 17	12TH CLASS	3500	+2/intermediate as a regular student and should appear forexam
				Principle of Junior College/High School
Year 18	GRADUATION - 1	4000	In a college as a regular student and pass exam	Principal of Degree College
Year 19	GRADUATION - 2	4000	Principal of Degree College
Year 20	GRADUATION - 3	4000	Principal of Degree College
Year 21	GRADUATION - 4	4000	Principal of Degree College
Year 21	Lump Sum incentive	50,000/1,00,000	If pass the intermediate (+2) level/Degree level	PD ICDS
Sub Total		1,55,500

II

Authentication Authorities

Age	Milestone	Outflow from State Budget (Rs)	Registration Authority	Authentication Authority
1	2	3	4	5
At Birth	Registration of Birth	2500	VIA/WIA	ANM and Medical Officer of the Institution
Year 1	IMMUNIZATION	1000	VIA/WIA	ANM
Year 2	IMMUNIZATION	1000	VIA/WIA	ANM
Year 3	ANGANWADI	1500	VIA/WIA	Supervisor ICDS
Year 4	ANGANWADI	1500	VIA/WIA	Supervisor ICDS
Year 5	ANGANWADI	1500	VIA/WIA	Supervisor ICDS
Year 6	1ST CLASS	2000	VIA/WIA	Head Master of the school
Year 7	2ND CLASS	2000	VIA/WIA	Head Master of the school
Year 8	3RD CLASS	2000	VIA/WIA	Head Master of the school
Year 9	4TH CLASS	2000	VIA/WIA	Head Master of the school
Year 10	5TH CLASS	2000	VIA/WIA	Head Master of the school
Year 11	6TH CLASS	2500	VIA/WIA	Head Master of the school
Year 12	7TH CLASS	2500	VIA/WIA	Head Master of the school
Year 13	8TH CLASS	2500	Head Master of the school	Mandal/Municipal Education Officer
Year 14	9TH CLASS	3000	Head Master of the school	Mandal/Municipal Education Officer
Year 15	10TH CLASS	3000	Head Master of the school	Mandal/Municipal Education Officer
Year 16	11TH CLASS	3500	Head Master/ Principal of the college	Mandal/Municipal Implementing Authority
Year 17	12TH CLASS	3500	Head Master/ Principal of the college	Mandal/Municipal Implementing Authority
Year 18	GRADUATION - 1	4000	Principal of the college	District Implementing Authority
Year 19	GRADUATION - 2	4000	Principal of the college	District Implementing Authority
Year 20	GRADUATION - 3	4000	Principal of the college	District Implementing Authority
Year 21	GRADUATION - 4	4000	Principal of the college	District Implementing Authority
Final Lump sum	Intermediate/ Degree	50,000/1,00,000	PD, ICDS	District Implementing Authority
Total		1,55,500

Form-I(to be filled 6 months prior to the expected date of delivery)

Name (of the expectant mother)
Husband's name
Address
Village/Gram Panchayat
Mandal/Town
Aadhaar ID
Ration card number
MCP card Number
Phone Number
Phone Number of husband/guardian
Date of Birth
Caste (SC/ST/ Others)
Name of Sub-Centre
Name of ANM
Phone Number of ANM
Name of the AWW
Phone number of AWW
Name of associated ASHA
Phone Number of ASHA (if available)
Linked facility for delivery (Sub-Centre/DH/ CHC/PHC/Privateetc)
Name of Facility
LMP	Date
1st ANC (including Registration)	Date
2nd ANC	Date
3rd ANC	Date
4th ANC	Date
TT1 (immediately at detection of pregnancy)	Date
TT2 (after 1 month of TT1 administration)	Date
TT Booster	Date
IFA tablets given (Date on which 100 IFA Tabs completed)	Date
Anemia (Moderate <11/Severe <7/Normal)
Weight taken at the time of registration
Weight at the time of delivery
Complication (Hypertensive/Diabetics/APH/Malaria/None) RTI/STI(Y/N)
Outcome Numbers (0/1/2/3/4/5) 0=Still Birth
Date of Delivery (dd/mm/yyyy)
Time of delivery (hh:mm)
Place of delivery (Home-Type/Institutional-Type)	Home (address)
	Public (Name of institution and address)
	Private (Name of institution and address)
Delivery Type (Normal/CS/Instrumental)
Complications (Y/N)
Date of Discharge from Institution (if applicable)(dd/mm/yyyy)
JSY Benefits paid(Date)
Abortion (MTP<12/ MTP>12/Spontaneous/None)
(If None, then other details to be filled)
PNC Home Visit (Within 48 hours/7 days)
PNC Complications (PPE-I/ Sepsis/Death/Others/ None)
Post Partum Contraception Method(Sterilisation/IUD/Injectibles)
PNC Checkup (Y/N)

Form- II(in continuation of Form I, to be filled after birth)

Child l	Name
The following details to be captured for each child born-forchild tracking	Sex (M/F) Weight at Birth (Kg) Initiated Breastfeeding within1 Hr (Y/N)
Child 2	Name
The following details to be captured for each child born-forchild tracking	Sex (M/F) Weight at Birth (Kg) Initiated Breastfeeding within1 Hr (Y/N)

In case of Girl Child/children, scan and upload the following documentsa. Birth Certificate issued by the Registrar of Births and Deaths at the Gram Panchayat/Ward level.b. Photograph of the girl child & her mother/guardianc. The Aadhar card of the mother/guardiand. Copy of the Ration Card containing therein the name of the mother/guardiane. Copy of the Joint bank account in the name of the girl & her mother/guardian.Form-III(to be filed before 15th July each year)

1. Name of the girl child:

2. Name of mother/guardian

3. Aadhaar ID of mother/guardian

4. Aadhaar ID of the child (if more than 7 yrs)

5. Date of birth

6. Milestone achieved

7. Date of achieving the milestone

8. Location where the milestone is achieved:

9. Name of the Hospital/school/college:

10. Address of the institution:

11. Evidence of milestone (to be scanned and uploaded)

4. Principal Secretaries/Secretaries of the departments concerned are requested to issue necessary instructions to their field functionaries for expeditious implementation of these Rules. A copy of this order is available on the Internet and can be accused at the address : http://www.rd.ap.gov.in.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Act