HIMACHAL GRIHINI SUVIDHA YOJNA

Scheme - 1. Short Title.

The Scheme for providing free domestic LPG connection by HP State Government through Oil Marketing Companies (OMCs) to eligible women under Himachal GrihiniSuvidhaYojna (HGSY).

Scheme - 2. Commencement.

The Himachal GrihiniSuvidhaYojna shall commence after publication of notification in official gazette.

Scheme - 3. Objective.

The objective of Himachal GrihiniSuvidhaYojna is women empowerment and to protect the environment by providing clean and smokeless fuel to the eligible households of this State.

Scheme - 4. Selection of beneficiaries.

A.        Inclusion Criteria

1.        Any household (irrespective of category), who is a bona fide resident of Himachal Pradesh and is having no domestic LPG connection of his own or under any State/Centrally Sponsored Scheme.

2.        Victims of natural calamities viz. fire, flood, flash flood and earth quakes etc, subject to production of a certificate to this effect by local revenue authorities (Tehsildar or SDM or Distt. Magistrate).

B.        Exclusion criteria:-

Following households shall be excluded from being Eligible households.

1.        Any household already having a domestic LPG connection of his own or under any welfare scheme of Govt. of India/State Govt.

 

2.        All the households whose any member is a regular or a contractual employee in any State or Central Government, Boards, Corporations, Autonomous Bodies, Banks, Govt. Sector undertakings and Local bodies shall be excluded.

 

3.        Any household whose any member is an Income Tax payee, shall be excluded.

 

4.        All households whose any member is a registered contractor with any Govt. agency shall be excluded.

 

5.        Any household whose any member is drawing pension from any State or Central Government, Boards, Corporations, Autonomous Bodies, Banks, Govt. Sector undertakings and Local bodies. This shall not include the Social Security Pension.

In case a household falls in both inclusion and exclusion criteria, the exclusion criteria shall prevail and such households shall not be considered for inclusion in the list of eligible households.

Scheme - 6. Allocation of Funds.

Budget provision of Rs. 12.00 Cr. has been made for the scheme. 2 % of budget allocation i.e. Rs. 24.00 Lac is to be utilized for carrying out IEC campaign including management expenses (which includes cost of administration & evaluation etc.). Total cost of a LPG domestic connection, on the basis of parameters conveyed by Indian Oil Corporation is Rs. 3,500/- per LPG connection (including Gas Stove, security deposit and other accessories) to be provided to each beneficiary household one time only. The break up is as under:-

Thus, after excluding the IEC expenses (Rs. 24.00 Lac), a budget of Rs. 11.76 Crore will be utilized for releasing connections to the beneficiaries under the scheme. With the remaining amount, as per calculation made under, about 33,600 LPG connections are to be released in the State. 

Total Budget = 12.00 Crore

IEC expenses = 24.00 Lac

11,76,00,000/3500 = 33,600 -

The maximum number of households, which can be included in the list of eligible households in State will be 33,600 with the budget available. The future requirement of the budget vis-a-vis number of beneficiaries will be clear only after survey regarding non-availability of LPG connections is conducted by Gram Panchayats/Urban Local Bodies. The District-wise detail of households to be covered under the scheme on the basis of latest number of ration cards is as under:-

Note: (i) 1% of total number of connections have been kept reserve for the victims of unforeseen natural calamities to be released by Head of the Department.

(ii) in case, there happens to be less demand and the targets are not achieved in any of the districts, the same can be re-allotted to other districts, having more demand.

Scheme - 7. Process of selection of Households.

(1)     The selection shall be done by respective Gram Panchayats in case of rural areas and by Municipal Corporation/Committee/Nagar Panchayat in case of urban areas by inviting applications from eligible beneficiaries on prescribed application form.

 

(2)     A woman of eligible household which does not have access to LPG connection under any State/Govt. of India welfare scheme including UjjwalaYojna may apply for a new LPG connection (in the prescribed format) to the Gram Panchayat/Municipal Corporation/Municipal Committee/Nagar Panchayat. While submitting the application form, the applicant will submit details like address/bank account and Aadhaar number & Mobile number.

 

(3)     The list of such applications shall be displayed by the concerned Gram Panchayat/Urban body on their Notice Boards for any objections and 10 days should be given for this.

 

(4)     Any person having objections on such list shall file an appeal with the concerned District Controller, FCS&CA within a period of 15 days from the last date of mandatory display. Thereafter, no appeal shall be entertained. The District Controller, FCS&CA shall, based on merits of the case, order for inclusion/exclusion of any family in the list of beneficiaries of HGSY.

 

(5)     The process of selection by the local bodies shall be completed within two months of the notification of these guidelines, although the process will be continued till the scheme is in operation.

 

(6)     The final list of Eligible households shall be made available to the District Controller, FCS&CA by concerned Gram Panchayat/Urban body and the same shall also be circulated among beneficiaries by displaying on notice board and also by providing copies to ward members.

 

(7)     The District Controller, FCS&CA shall submit such lists to the concerned OMCs. The selected beneficiaries shall submit the KYC From duly filled to their Local LPG distributor for processing further.

 

(8)     The Oil Marketing Companies will undertake electronic deduplication exercise and other measures for due diligence for a new LPG connection. The connection shall be issued by the Oil Marketing Companies to the eligible beneficiaries. The connection charges including gas stove and accessories shall be borne by HP State Government one time only, the bills for which shall be submitted by the OMCs to the concerned District Controller, FCS&CA, after proper verification from the concerned Inspector, FCS&CA, who in turn, shall pay the same from funds provided to his office after due diligence.

 

(9)     The Director, FCS&CA, H.P. shall allocate the funds to the District Controllers as per details of LPG connection.

 

(10)   The department and LPG distributors will jointly organize Melas at various locations for release of LPG connection to eligible beneficiaries. This will be done in the presence of public representatives and distinguished personalities of the area.

Scheme - 8. Dispute resolution.

Any dispute with regard to interpretation of any provision of the scheme will be referred to the Secretary, Food, Civil Supplies & Consumer Affairs to the Government of Himachal Pradesh whose decision shall be final.

Scheme - 9. Miscellaneous.

The Secretary, FCS&CA shall have the power to issue clarifications or directions for smooth implementation of the scheme.