The Lt. Governor of NCT of Delhi is pleased
to make the following amendment in the Delhi Family Benefit Scheme Rules, 2009
which was published vide notification no. F. 41(21)/DSW/FAS/Sch. Amend/09-10/1905-16
dated November 4, 2009, namely, (a)
These
Rules may be called the Delhi Family Benefit Scheme (Amendment) Rules, 2017. (b)
These
rules shall come into force from the month of their publication in the Delhi
Gazette. In the Delhi Family Benefit Scheme Rules
2009, (herein after referred as the said rules) in rule 4- (i)
for
clause (a), the following clause shall be substituted, namely:-" "(a) The death of the primary-bread winner of the
family has occurred whilst he/she was in the age group of 18 to 59 years i.e.
more than 18 years of age and less than 60 years of age." (ii)
for
clause (c), the following clause shall be substituted, namely:- "(c) The
applicant shall be entitled for financial assistance if his/her annual family
income is not more than Rs. 1,00,000/- p.a. (Rs. One lakh per annum) from all
sources." (iii)
after
clause (e), the following clause shall be inserted, namely:- "(f) The applicant should have an Aadhar number,
which has to be provided at the time of application. Amendment of rule 7-In the
said rules, for clauses (a) and (b), the following clauses shall be inserted,
namely:- (a)
The
family benefit of Rs. 20,000/- (Rs. twenty thousand only) will be paid to a
surviving member of the household of the deceased who is ascertained to be the
head of the household after due local inquiry. (b)
The
payment shall be a 'one-time payment, lump sum' through Aadhar Payment Bridge
System in the respective bank accounts of the beneficiaries."DELHI
FAMILY BENEFIT SCHEME (AMENDMENT) RULES, 2017
PREAMBLE