MUKHYA MANTRI KISAAN EVAM KHETIHAR MAZDOOR JEEVAN SURAKSHA YOJNA

PREAMBLE

Whereas, the use of Aadhaar as an identity document for delivery of services or benefits or subsidies simplifies the Government delivery processes, brings in transparency and efficiency, and enables beneficiaries to get their entitlements directly in a convenient and seamless manner by obviating the need to produce multiple documents to prove one's identity;

And whereas, the Department of Agriculture, is administering the "Mukhya Mantri Kisaan Evam Khetihar Mazdoor Jeevan Suraksha Yojna, 2015-16" (hereinafter referred to as the said Scheme) to provide compensation to the farmers and agricultural labourers in the event of sustaining injury or death during the operation of farm machinery. The age group of the victim should not be less than 14 years, which is being implemented through the Directorate of Agriculture, Himachal Pradesh (hereinafter referred to as the said Implementing Agency);

And whereas, under the Scheme, the claimant is being paid compensation amount of Rs. 10,000/- to Rs. 3,00,000/- in the event of sustaining injury or death during the operation of Farm machinery, the benefit is given to the domicile farmer and farm labourers, by the Implementing Agency as per the extant Scheme guidelines;

And whereas, the aforesaid Scheme involves recurring expenditure incurred from the Consolidated Fund of Himachal Pradesh;

Now, therefore, in exercise of the powers conferred by section 7 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (hereinafter referred to as the said Act), the Governor, Himachal Pradesh is pleased to notify the following, namely:-

Scheme - 1.

(1)     An individual eligible for receiving the benefits under the Scheme shall hereby be required to furnish proof of possession of the Aadhaar number or undergo Aadhaar authentication.

(2)     Any individual desirous of availing benefits under the Scheme, who does not possess the Aadhaar number or, has not yet enrolled for Aadhaar, shall be required to make application for Aadhaar enrolment before registering for the Scheme provided that he is entitled to obtain Aadhaar as per section 3 of the said Act, and such individuals shall visit any Aadhaar enrolment centre (list available at the Unique Identification Authority of India (UIDAI) website www.uidai.gov.in) to get enrolled for Aadhaar.

(3)     As per regulation 12 of the Aadhaar (Enrolment and Update) Regulations, 2016, the Department through its Implementing Agency, is required to offer Aadhaar enrolment facilities for the beneficiaries who are not yet enrolled for Aadhaar and in case there is no aadhaar enrolment centre located in the respective Block or Tehsil, the Department through its Implementing Agency shall provide Aadhaar enrolment facilities at convenient locations in coordination with the existing Registrars of UIDAI or by becoming a UIDAI Registrar themselves:

Provided that till the time Aadhaar is assigned to the individual, benefits under the Scheme shall be given to such individual, subject to the production of the following documents, namely:-

(a)      if he has enrolled, his Aadhaar Enrolment Identification slip; and

(b)      any one of the following documents, namely:-

(i)       Bank or Post office Passbook with Photo; or

(ii)      Permanent Account Number (PAN) Card; or

(iii)     Passport; or

(iv)    Ration Card; or

(v)      Voter Identity Card; or

(vi)    MGNREGA card; or

(vii)   Kisan Photo passbook; or

(viii)  Driving license issued by the Licensing Authority under the Motor Vehicles Act, 1988 (59 of 1988); or

(ix)    Certificate of identity having photo of such person issued by a Gazetted Officer or a Tehsildar on an official letter head; or

(x)      any other document as specified by the Department:

Provided further that the above documents may be checked by an officer specifically designated by the Department for that purpose.

Scheme - 2.

In order to provide benefits to the beneficiaries under the Scheme conveniently, the Department through its Implementing Agency shall make all the required arrangements to ensure that wide publicity through the media shall be given to the beneficiaries to make them aware of the said requirement.

Scheme - 3.

In all cases, where Aadhaar authentication fails due to poor biometrics of the beneficiaries or due to any other reason, the following remedial mechanisms shall be adopted, namely:-

(a)      in case of poor fingerprint quality, iris scan or face authentication facility shall be adopted for authentication, thereby the Department through its Implementing Agency shall make provisions for iris scanners or face authentication along with finger-print authentication for delivery of benefits in seamless manner;

(b)      in case the biometric authentication through fingerprints or iris scan or face authentication is not successful, wherever feasible and admissible authentication by Aadhaar One Time Password or Time-based One-Time Password with limited time validity, as the case may be, shall be offered;

(c)      in all other cases where biometric or Aadhaar One Time Password or Time-based One-Time Password authentication is not possible, benefits under the Scheme may be given on the basis of physical Aadhaar letter whose authenticity can be verified through the Quick Response code printed on the Aadhaar letter and the necessary arrangement of Quick Response code reader shall be provided at the convenient locations by the Department through its Implementing Agency.

Scheme - 4.

In addition to the above, in order to ensure that no bona fide beneficiary under the Scheme is deprived of his due benefits, the Department through its Implementing Agency shall follow the exception handling mechanism as outlined in the Office Memorandum of DBT Mission, Cabinet Secretariat, Government of India dated 19th December 2017.

Scheme - 5.

This notification shall come into effect from the date of its publication in the Rajpatra (e-Gazette), Himachal Pradesh.