MUKHYAMANTRI COVID-19 PARIWAR AARTHIK
SAHAYATA YOJANA
PREAMBLE
In order to provide immediate financial relief incase of
death of family member due to Covid-19 and continued financial assistance to
families affected by the death of the bread earner due to Covid-19 pandemic the
Lt. Governor of NCT of Delhi is pleased to notify the Mukhyamantri Covid-19
Pariwar Aarthik Sahayata Yojana.
Scheme - 1. Short Title, Extent and Commencement.
(a)
The Scheme may be called as
Mukhyamantri Covid-19 Pariwar Aarthik Sahayata Yojana.
(b)
The Scheme shall be applicable for the
NCT of Delhi.
(c)
The scheme shall come into force with
effect from the date of its publication in the Delhi Gazette.
Scheme - 2. Objectives and components of the scheme.
The objectives of the Scheme are:-
(a)
to provide financial assistance to the
surviving family of the bread earner who has died due to Covid 19 pandemic in
Delhi since the outbreak of the disease. Government will also consider a single
member of the affected family to be enrolled as a civil defense volunteer.
Besides these the state affirms to look after the health and education needs of
the dependent children as per existing policy.
(b)
To give an Ex-gratia payment of Rs.
50000 for each death to the family of deceased. This Ex-gratia assistance shall
be given to the kith and kin of the person deceased due to Covid-19, after he
applies in the format prescribed by the Revenue Department, GNCTD.
Scheme - 3.
The components, corresponding quantum of financial
assistance, and eligibility are detailed below:-
(a)
Component (A):-
Monthly financial assistance to the family of the deceased
(i)
Eligibility and Quantum of Assistance
|
Situation (Death of working member of the family due to covid-19)
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Eligible Dependent
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Amount
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Remarks
|
|
Husband
|
Wife
|
Rs. 2500 for life
|
Wife can get widow pension also in addition, if eligible
|
|
Wife
|
Husband
|
Rs. 2500 for life
|
NIL
|
|
Single Parent (Other parent already died (either due to covid or
otherwise)/Separated/Divorced
|
Each Child Below 25 years of age
|
Rs. 2500 to each child of the deceased parents till they attain age of
25 years
|
Each Child below 25 years of age would be considered for Financial Assistance
(In these cases if one parent died of covid and other died in earlier years)
|
|
Both Husband and Wife died (where atleast one of them died due to
covid)
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Each Child below age of 25 years.
Father or Mother incase of no children.
|
Rs. 2500 to each child till the age of 25 years.
Incase of Father or Mother for life (only one will get the assistance)
|
Father & Mother can avail old age pension in addition to this if
eligible.
|
|
Unmarried Working Son/Daughter
|
Father or Mother
|
Rs. 2500 for life
|
Father & Mother can avail old age pension in addition to this if
eligible.
|
|
Brother/Sister
|
Dependent Brother/Sister if they are physically or intellectually
challenged
|
Rs. 2500 for life
|
Physically or intellectually challenged sibling staying with the breadwinner
and dependent on him.
|
*In case Husband/Wife of the deceased bread earner is
getting the benefit of the scheme then the sibling in the special needs
category as cited in last column shall not be eligible.
**If family is survived by only minor children then
applicant/beneficiary will be the foster parent/guardian who has been declared
fit under the provisions of JJ Act by the Child Welfare Committee. The
financial assistance shall be transferred to the joint bank account in the name
of the minor child and the foster parent/guardian.
*** The deceased and dependents both shall be residents of
Delhi
**** Death must be due to COVID related i.e. certified as
COVID death (as per MHA data) or death within one month of testing COVID
positive and verified by Health Department as Covid death.
***** No income criterion
(ii)
Methodology and Procedure
|
Documents required
|
The following documents shall be attached with the application:-
1. Proof of residence of both deceased & dependents.
2. Death certificate
3. Proof of Covid death
4. Documents establishing relationship between deceased & applicant
5. Bank Account details of the applicant.
6. Incase of disabled dependent sibling, disability certificate
7. Proof of age of the dependent children
8. Others as required in e district portal
|
|
Procedure
|
1. Health Department shall share list/database of Covid deaths with
Department of Social Welfare which in turn shall send that to the area SDMs
through DC HQ Revenue Department for verification of cases falling in their respective
jurisdiction.
2. SDM will use a pool of 100 officials of Delhi government as created
by the respective SDM to act as representatives at sub division level for
conduct of home visit. SDM shall digitally assign Government's representative
for home visit who shall go for verification at the address provided by the
applicant and also provide assistance for submission of details in the
applications.
3. The Delhi Government's representative at the time of Home visit will
collect all relevant details and fill it for the dependent in digital form
using their tablet/mobile phone. They shall conduct the home visit with three
objectives:
a. Verify/clarify the details mentioned in the application form
b. Recommend the preparation of the documents like death certificate,
hospital report, etc to their SDM in genuine cases if the same is missing
c. Note the details of children below 25 years to determine the quantum
of Financial Assistance.
4. Based on verified application and home visit, SDM to send his
recommendation, within 5 working days of submission of report by the field
staff. The recommendation shall be sent online through e district portal to
District Social Welfare Officers of Department of Social Welfare for
sanction. SDM to recommend or reject the case in a period of total 12 days
from the date of application.
5. The District Social welfare officers of Social Welfare department
shall scrutinise the documents submitted as per eligibility criteria and
shall approve the request and process it for release of payments to the
Social Welfare HQ within 3 days of receiving the recommendation from the SDM.
The Financial Assistance request should be accepted or rejected (with reasons
recorded) within a maximum time limit of 15 days of the application and the
Financial Assistance should start from the month in which application was
submitted.
|
|
Appellate mechanism
|
Incase of the rejection of the application, the SDM would forward the
rejected cases with reasons to DM online and SMS message to the applicants
giving details of the officer and address for appeal. Such applicants (those
whose application is rejected) can appeal to the District Magistrate for
reconsideration. The DM shall dispose off the appeal based on SoP developed
by SWD.
|
(b)
Component (B):-
One time Ex-Gratia payment to the family of deceased
(i)
Eligibility & Quantum of
Assistance
In the case of death of any patient who is Covid positive,
either in institutional setting or at home, an amount of Rs. 50,000 would be
given as ex-gratia to the family of the deceased. This would be irrespective of
whether the deceased was the bread earner of the family. This ex- gratia amount
would cover all deaths that has taken place due to COVID-19 pandemic, the
Ex-gratia amount of Rs. 50,000/- would be given per death.
(ii)
Methodology : This component of the
scheme shall be operated by the Revenue Department and the detailed procedure
for implementation as recommended by Revenue Department is as under:-
(iii)
Methodology and Procedure
|
Documents required
|
The following documents shall be attached with the application to be
filled by the applicant in concerned district:-1. Proof of residence of both
deceased & dependents.
2. Death certificate
3. Proof of Covid death
4. Documents establishing relationship between deceased & applicant
5. Bank Account details of the applicant.
|
|
Procedure
|
The Revenue Department is already running a scheme approved vide
Cabinet Decision No, 2810 dated 05.03.2020 and circulated vide order No. F 1
(87)/Relief/Building Collapse/2010/2663 dated 05.03.2020; granting Ex-gratia
Relief in various eventualities. The disbursement procedure adopted in this
scheme may also be followed for the scheme under consideration.
|
|
Head of account for payment
|
The Disbursement may be made from Major Head "2245" Relief;
for which all the power to sanction of relief to the victims have already
been delegated to all the Deputy Commissioner being HOD in all cases in
accordance with scale approved
|
|
Competent Authority
|
The Competent Authority to grant the ex-gratia of Rs. 50000/- to the family
of deceased died of Covid 19 shall be the concerned DM as already being done
under the already running scheme stated above
|
|
Appellate Authority
|
In case of rejection of application by concerned DM, the applicant can
file the grievance before the Divisional Commissioner.
|
*Death must be due to COVID related i.e. certified as COVID
death (as per MHA data) or death within one month of testing COVID positive and
verified by Health Department as Covid death.