Section 2 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
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
