The Lieutenant-Governor, Puducherry is pleased to
enhance the quantum of financial assistance to raise the status of girl
children and for the said purpose hereby makes further amendment to the
"Rules for Grant of incentives to the family having one girl/two girl
children and parents who have undergone Family Planning" (hereinafter
referred to as the said rules) notified vide G.O. Ms. 14/2007-Wel(SW-IV), dated
29-3-2007 of the Chief Secretariat (Welfare), Puducherry and published in the
Gazette of Puducherry, Extraordinary, Part-II, No. 17, dated 2nd April 2007,
namely:-- (i) These rules may be called the "Grant of incentive to the family
having one girl/two girl children and parents who have undergone family
planning (Amendment) Rules, 2015". AMENDMENT In the said rules, in rule 5, for the figures
"` 20,000 and ` 10,000", the figures "` 30,000 and ` 15,000" shall be substituted". This amendment shall come into force on and from
the date of its publication in the official gazette. This issues with the concurrence of the Finance
Department, vide their U.O. No. 2084/F5/A2, dated 24-8-2015."GRANT
OF INCENTIVE TO THE FAMILY HAVING ONE GIRL/TWO GIRL CHILDREN AND PARENTS WHO
HAVE UNDERGONE FAMILY PLANNING (AMENDMENT) RULES, 2015"
PREAMBLE