Section 4(2) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
(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.
