GUIDELINES FOR IMPLEMENTATION OF LIVELIHOOD GENERATION ACTIVITIES FOR PUROIK COMMUNITY, 2018

PREAMBLE

The Governor of Arunachal Pradesh is pleased to make the following Guidelines for implementation of Livelihood Generation Activities for Puroik Community of Arunachal Pradesh under Autonomous Puroik Welfare Board (APWB) namely:-

Rule - 1.

(i)       These Guidelines may be called the Guidelines for implementation of Livelihood Generation Activities for Puroik Community, 2018.

(ii)      They shall come into force on the date of issuance of these Guidelines.

Rule - 2. Objectives.

(i)       The main aim and objective of the Livelihood Generations Activities of the PUROIK Communities is to meet the special Developmental needs of the Puroik Community, encouraging them for self sustenance.

 

(ii)      To bring the Puroik community to the mainstream.

 

(iii)     Capacity Building Programmes by the way of Vocational Training for youths of the Puroik Communities. It would attempt to encourage self employment/wage employment by upgrading their level of skills in certain selected sectors. The main focus would be on implementation of Economic Developmental activities for the welfare of Puroik Communities.

 

(iv)    A Board of Officers will be constituted, headed by Director of Social Justice & Empowerment and Tribal Affairs Department-cum-Member Secretary, Autonomous Puroik Welfare Board (APWB) to scrutinize the proposals received from the members of Puroik Community for undergoing Vocational Training and seeking financial assistance. The proposal shall be place before the Autonomous Puroik Welfare Board (APWB) Meeting for Approval and recommendation and for onward submission to the State Government for consideration.

Rule - 3. Introduction.

(i)       The Hon'ble Supreme Court in WP (C) No. 3922/1985 in the matter of Public Union for Civil Liberties Vs. State of Tamil Nadu and others passed an order dated 13th May, 1994 directing all State Governments and the District Magistrates in the country to comply with its directives and implement the provisions of the Bonded Labour System (Abolition) Act, 1976 more vigorously. By its subsequent order dated 19th November 1996 all State Governments were further directed to conduct extensive survey to identify the existence of bonded labour.

(ii)      Accordingly, a survey was conducted in the State of Arunachal Pradesh in the year 1997-98. During the survey, existence of 3542 labourers belonging to SULLUNG now known as PUROIK were identified in East Kameng District of the State alone. Of the 3542 bonded labourers, 2992 were released and rehabilitated and the rest were reportedly migrated to their placed. Similarly survey has been conducted in other PUROIK inhabited Districts viz; Kurung Kumey and Papum Pare districts. Total population is however estimated to be 8977 as per record available.

(iii)     In order to improve upon the socio-economic conditions of the PUROIK community and to prevent them from relapsing to slavery/bondage, the State Government of Arunachal Pradesh constituted a six member High Power Committee vide Government Order No. LAB (W)-22/97 dated 19/08/1997 with the then Commissioner (Personnel) as the Chairman. The committee made a number of recommendations on release and resettlement, housing, employment, education and on Political Processes for the upliftment of the lot of the PUROIKs. Most of the recommendations have been implemented or partially implemented. The PUROIK communities have been pressing for better facilities for their socio-economic upliftment as they feel neglected and continue to remain backward.

(iv)    One of the eight recommendations of the said High Power Committee was "EMPLOYMENT OPPORTUNITY". The State Government in its Budget Speech- 2018 held on 9th March, 2018 has announced under SOCIAL SECURITY that "The PUROIK community has been historically marginalized and even today it is an irony that people of the community continue to be deprived of a life of dignity. It is important to create income generation opportunities for members of PUROIK community. I propose to earmark a sum of ` 10.00 crore to the PUROIK WELFARE BOARD for livelihood opportunities.

Rule - 4. Situation Analysis.

(i)       As of now, the total population of PUROIK is 8977 which are settled in 5 (five) Districts viz; East Kameng, West Kameng, Papum Pare, Kra-Daadi and Kurung Kumey. The details are as under:

Sub-Total:

Bhalukpung

(ii)      The Puroik Community is facing acute hardships for managing their livelihood, as the literacy rate amongst the Puroiks is very negligible. Therefore, the intervention of State Government is really required for giving opportunities keeping in view of their literacy rate. Now, as per provision of ` 10.00 crore as announcement made in Budget Speech-2018 by the State Government for providing during the financial year 2018-19, the "GUIDELINES FOR LIVELIHOOD GENERATIONS ACTIVITIES OF PUROIK COMMUNITY" is formulated.

However, the Sate Government had decided that ` 5.00 crore to be kept as Corpus Fund and remaining ` 5.00 crore for Livelihood Generation Activities of Puroik Community. Accordingly, an amount of ` 5.00 crore shall be utilized for Livelihood Generation Activities of Puroik Community.

Rule - 5. Economic Development Activities.

In pursuant to the announcement made in Budget Speech 2018 by the State Government to create income generation opportunities for members of Puroik community as well as decision of State Government, the members of the Puroiks in the age group of 18-50 years only shall be given following opportunities to undergo vocational training for Skill development and financial assistance to the extent of ` 2.00 lakh per head for establishment and running small businesses like; small shops of daily required commodities, local traditional items like beads, dresses, ornaments etc. for upliftment of their economic conditions.

The proposed amounts for utilization of ` 500.00 lakh for the welfare of Puroik community has been distributed as under:-

(i)       The 10% of ` 500.00 lakh i.e., an amount of ` 50.00 lakh only shall be utilized for Administrative cost and Vocational Training for Skill Development.

 

(ii)      The 2% of ` 500.00 lakh i.e., an amount of ` 10.00 lakh shall be utilized for GNM course of 5 (five) Puroik students at Alva's Education Foundation (R). Moodbidri, Karnataka.

 

(iii)     The remaining 88% of ` 500.00 lakh i.e., an amount of ` 440.00 lakh will be utilized for C/o Boys and Girls Hostel in Capital Complex and establishment/running of small buisinesses to the Puroik community @ ` 2.00 lakh per beneficiary for 120 beneficiaries as per decision of the Board on 31st October, 2018.

A.        ADMINISTRATIVE COST AND VOCATIONAL TRAININGS FOR SKILL DEVELOPMENT:

Out of ` 50.00 lakh under administrative and vocational training for skill development, an amount of ` 10.00 lakh will be utilized as administrative cost for running of O/o the Autonomous Puroik Welfare Board (APWB) at Itanagar and Sub-office in 5(five) Districts of Arunachal Pradesh and the remaining amount of ` 40.00 lakh shall be used for imparting vocational training to the Puroik community for which the required fund will be given to the Skill Development and Entrepreneur Department, Government of Arunachal Pradesh.

(i)       Vocational training of various trades shall be imparted to the Puroik Community people for their economic sustenance and livelihood generations on the selected area of trade like- Tailoring, Plumbing, Handicraft Making, Carpet Making, Broom Making, Weaving Cloth, Driving skills, Automobile Mechanic, Bee Keeping. Music and Song, Basic Computer Application, Basic Electronics, Mobile Repairing, House Wiring-cum-Electrician, Animal Husbandry/Piggery, Poultry and Goatary, Stipend for Professional course i.e. Degree/Diploma, Any other trade (with the approval of the Board). Hence, an amount of ` 40.00 lakh is made provision for imparting Vocational Trainings for Skill Development as per priority area given above.

(ii)      After completion of their training, it shall be ensured by the training provider to provide at least 80% employment, Also the State Government to provide employment to them in the respective Government Departments/Public Sector Undertaking/Organization and also in the Un-organized Private Sector by exploring possibility. For this, the Autonomous Puroik Welfare Board through the Nodal Department i.e. Social Justice and Empowerment and Tribal Affairs, Government of Arunachal Pradesh will tie up with the Department of Skill Development, Government of Arunachal Pradesh.

(iii)     While selecting the trades of Skill Development Trainings, the due regards must be given to the literate and illitterate members of the Puroik Communities for the capacity buildings. All expenses of training shall be borne by the Nodal Department received from the State Government for the purpose.

B.        ESTABLISHMENT/RUNNING OF SMALL BUSINESSES:

As per decision taken by APWB on its 6th Meeting held on 31st October, 2018, ` 440.00 lakh will be made provision for the following:-B

(a)      ` 200.00 lakh for 2 Hostels (one each for Boys and Girls) in Capital Complex, the executing agency shall be UD and Housing Department.

(b)      ` 240.00 lakh for establishment/running of small businesses.

(i)       The provision of financial assistance is made to provide to maximum 120 targeted members of Puroik Communities to the extent of ` 2.00 lakh per person (on actual basis subject to ` 2.00 lakh) { 120 x 2.00 lakh = 240.00 lakh} as one time assistance for establishment/running of small businesses like-

 

(1)     Auto/Tempo

 

(2)     Laundry

 

(3)     Tent-House

 

(4)     Meat Shop/Vegetable

 

(5)     Shop/kiosks/Mobile Kiosk/Van

 

(6)     Tea Stall/Eatary/Food Van

 

(7)     Computer Photo copier Shop

 

(8)     Self Help Group Formation

 

(9)     Saloon (Male + Female)

 

(10)   Any business based on the training/Skill acquired.

 

(11)   Any other activity with the prior approval of Board.

Break-up showing District-wise beneficiaries of Puroik Community:

(ii)      While providing the financial assistance as such, the detail item-wise estimate with analysis of rates shall be ensured by the Nodal Department to be obtained from the person concerned who proposes to establish/run the business. The Board shall have the power to adjust in any other trade if fund allocated against the trade, the applicant proposes had exhausted.

(iii)     The estimate to be submitted shall be verified by the Nodal Department as per prevailing market rate before obtaining sanction from the State Government for extending financial assistance and the Board.

Rule - 6. Scrutiny Of Proposal.

A Board of Officers will be constituted to be headed by Director of Social Justice and Empowerment and Tribal Affairs Department-cum-Member Secretary, Autonomous Puroik Welfare Board (APWB) to scrutinize the proposals received from the members of Puroik Community for undergoing Vocational Training and seeking financial assistance, and shall be place before the Autonomous Puroik Welfare Board (APWB) Meeting for Approval and recommendation and onward submission to the State Government for consideration.

Rule - 7.Monitoring and records keeping.

(i)       In order to ensure proper utilization of fund under the Scheme, there should be a Monitoring and Review Committee headed by the Member Secretary-cum-Director of Social Justice and Empowerment and Tribal Affairs, Government of Arunachal Pradesh with members from Skill Development Department, 2 (two) eminent persons (one male and one Female) shall be constituted.

 

(ii)      The Committee will meet every quarter in the Office chamber of the Chairman of the Committee for the purpose of monitoring and review of the utilization of fund and activities undertaken.

 

(iii)     After every quarterly meeting, the Monitoring and Review Committee will submit detail report touching every aspect and if any improvement is required, will render its suggestion and submit recommendation to improvise in the greater interest of the Puroik Communities to Puroik Welfare Board.

 

(iv)    The suggestions and recommendation after approval of the Board, the same will be sent to the State Government which shall take into account and issued necessary instructions to the Nodal Department to take corrective measures.

Rule - 8. Employment Opportunities.

(i)       The Board and Nodal Department will ensure 100% employment of members of Puroik Communities after completion of their vocational training in the Government Departments, Public Sector Undertakings and in un-organized Sectors on completion of vocation training in a time bound manner.

 

(ii)      The Nodal Department will also ensure that after releasing of fund up to @ ` 2.00 lakh per person as one time financial assistance for establishing/running small businesses, it will started by the concerned members of Puroik Community within one month of release of fund.

 

(iii)     While releasing the fund, an undertaking shall be obtained by the Nodal Department from the members concerned that if business is not started within a month, the amount shall be re-deposited into the dedicated Bank Account of the scheme opened by the Nodal department.

 

(iv)    In case, the project cost is more than the remaining amount, the down payment will be either contribution of the beneficiary or may take loan from the Bank. The Nodal Officer shall ensure loan from the Bank.

 

(v)      Deputy Commissioners of the Districts shall make available land/space for shops/Mobile shops/Vendors etc, on road side or markets, in front of Government offices or may give priority to Puroiks while allocating such spaces in Government building on lease/rental for a fixed tenure.

 

(vi)    The Schemes will be dovetailed with other CSS Schemes or State Schemes so that no one gets double benefit.

Rule - 9. Submission of report by members of puroik community.

The members of Puroik Community undergoing Vocation Training and employed in any Departments/Organizations and receiving financial assistance, shall submit quarterly report to the Board and Nodal Department i.e. Social Justice and Empowerment and Tribal Affairs, Government of Arunachal Pradesh upon annual earnings on being employed and running small business with the amount provided by the State Government and maintaining the number of family members with such earnings. Such report shall be submitted to the State Government by the Nodal Department.

This is issued with the approval of the Competent Authority.