The Lt. Governor of the National Capital
Territory of Delhi is pleased to make the following rules for the scheme of
providing the Financial Assistance for the Marriage of Daughters of Poor Widows
and Orphan girl to enable them to meet the expenses involved in solemnizing the
marriage, namely:- (1)
These
rules may be called the Financial Assistance for the Marriage of Daughters of
Poor Widows and Orphan Girls Rules 2006. (2)
They
shall come into force with immediate effect. (1)
The
aims and objectives of these rules are- (a)
to
provide financial Assistance to the poor widows for performing the marriage of
their daughters. (b)
to
provide financial assistance to the guardians including Homes/Institutions or
foster parents of an orphan girl or to an orphan girl for her marriage. The District Social Welfare Officer of the
concerned District shall be the Competent Authority for sanction, verification
of the contents of the application and the financial position of the applicant.
The Competent Authority may satisfy himself about the content of the
application by contacting such verification as deemed necessary by any
departmental official or other officials specially deputed for the said
purpose. The Competent Authority may subject to the
provisions of these rules, grant an amount of Twenty Thousand Rupees only in
the form of account payee cheque in the name of the applicant, as one lime
financial assistance:- For grant of financial assistance under these
rules, the applicant must fulfill the following conditions, namely:- (a)
The
applicant must be bonafide resident of the National Capital Territory of Delhi
for, at least, five years preceding the date of application. (b)
the
applicant shall not have the family income more than forty eight thousand
rupees per annum from all sources; (c)
The
applicant should not be in receipt of any assistance from the discretionary
fund of the Lt. Governor or the Chief Minister of Delhi for the same purpose. (d)
The
girl, for whose marriage the financial assistance is sought, should be major on
the date of marriage. (e)
In
case of widow applicant the financial assistance can be granted for performing
marriage of up to two daughters only. (1)
An
application for the financial assistance under these rules shall be submitted
to the Competent Authority in the prescribed Form, which may be obtained from
the office or the Competent Authority or from the office of the Dy. Director
(FAS), Department of Social Welfare, GUNS Complex, Delhi Gate, New Delhi. (2)
The
application shall contain the recommendation from the Member of Legislative
Assembly of National Capital Territory of Delhi or the member of the parliament
of the area concerned. (3)
The
application shall be submitted at least, Sixty days, before or after the date
of marriage. (4)
The
following documents shall be attached with the application:- (a)
In
case of widow applicant a copy of the death certificate of her husband issued
by the Registrar Births & Deaths; (b)
A
copy of ration card or voter identity card or any other proof of residence; (c)
Income
certificate issued by Revenue Authority of jurisdiction, (d)
A
proof of age of the girl in the form of school leaving certificate or date of
birth certificate issued by Registrar of Births & Deaths: (e)
In
case of orphan girl grown up on her own, an affidavit on stamp paper duly
attested by a Metropolitan or Executive Magistrate or a Notary or a certificate
from a Gazetted Officer to the effect that she is an orphan. (f)
In
case of girl brought up by a guardian or foster parent or the relative, such
persons or guardian should submit the affidavit to the effect that the girl is
an orphan and he/they have brought her up; (g)
A
marriage invitation card of the marriage for which the financial assistance is
sought, (h)
An
affidavit to the effect that no financial assistance has been received by the
applicant from any other Govt. organization, non-government organization,
Municipal Corporation of Delhi or Now Delhi Municipal Corporation or any
other statutory or non-statutory agency for this purpose. The applicant shall intimate any change of
address along with of address with proof to the Competent Authority within one
month of such change. In case of grievances, the applicant may
appeal to he Director, Department of Social Welfare for redressal of his/her
grievances in this regard.FINANCIAL
ASSISTANCE FOR THE MARRIAGE OF DAUGHTERS OF POOR WIDOWS AND ORPHAN GIRLS RULES,
2006
PREAMBLE