The Lt. Governor of Notional Capital
Territory of Delhi is pleased to make the following rules in respect of the
Scheme of Pension to Widows:- (i)
These
rules shall be called "The NCT of Delhi Pension Scheme to Widows in the
Age Group of 18 to 60 years Rules, 2007" (ii)
These
rules shall come into force with effect from April 1, 2007. To provide social security by way of
financial assistance to widows in the age group of 18 to 60 years who are
without adequate means of subsistence, are poor, needy and vulnerable. A pension will be paid quarterly @ Rs. 600/-
paid per month per head through ECS of RBI. (i)
All
widows, in the age group of 18 to 60 years shall be eligible for financial
assistance under this scheme subject to the following conditions:- (a)
Those,
who have been residing in Delhi for more than 5 years continuously preceding
the date of application. (b)
Those,
whose income from all sources does not exceed Rs. 48,000/- p.a. (Rs. Forty
eight thousand per annum) (c)
These,
who are not receiving any widow pension from Central Govt./State Govt./MCD
and/or NDMC or any other source. (i)
The
widows eligible for the grant of assistance under this scheme shall have in
apply in the prescribed application form obtainable free of cost from District
Social Welfare Offices of their respective Districts, area MLA/MP or Financial
Assistant Section, Department of Social Welfare, Govt. of National Capital
Territory of Delhi, GLNS Complex, New Delhi-110 002. (ii)
The
application shall be considered complete only if it carries the recommendation
from and signature of the Member of Legislative Assembly of National Capital
Territory of Delhi/the Member of the Parliament of the area concerned or
Gazetted Officer of the Central/Delhi Govt. (iii)
The
following documents shall be attached with the application:- (a)
A
copy of the death certificate of beneficiaries' husband issued by the Registrar
Births & Deaths; (b)
A
copy of ration card or voter identity card or any other proof of residence and
age; The District Social Welfare Officer of the
concerned District shall be the Competent Authority for verification of the
contents of the application. The Competent Authority may satisfy himself about
the content of the application by conducting such verification as deemed
necessary by any departmental official or other officials especially deputed
for the said purpose. The District Social Welfare Officer of the
respective District shall be the sanctioning authority, who shall approve each
case on the basis of report of verification conducted by the departmental
official or other officials especially deputed for the said purpose. (i)
The
Sanctioning Authority shall have the right to slop payment of pension, if at
any stage it is found that it was sanctioned on furnishing of false information
or in violation of the conditions' on which the pension was granted. (ii)
Pension
shall cease to be payable on the death of the widow, and if she dies before
receiving assistance for a particular period, the same shall lapse. (iii)
Those
who have remarried. The pension shall he stopped once a widow remarries, Every
year, each widow shall have to submit a certificate from the area MLA/Gazetted
Officer of Ventral or State Govt. about her marital status for continuation of
pension. It shall be obligatory for the widow
receiving assistance under the scheme to intimate any change of address to the
Department of Social Welfare, Govt. of National Capital Territory of Delhi
within one month of such a change. (i)
The
pension shall become payable from the month from which it is sanctioned. The
rate of pension shall be Rs. 600/- per month per head. (ii)
The
pension shah remain valid to a person till she attains 60 years of age, subject
to the conditions mentioned in these rules. (iii)
The
beneficiaries who attain the age of 60 years shall automatically be transferred
to the Old Age Pension Scheme. (i)
The
pension shall be paid into the beneficiaries account through RBI in the last
month of every quarter, i.e. June, September, December and Match. (ii)
Persons
receiving Widows Pension will not be eligible for any other financial
assistance/pension from Delhi Administration or any other source. In case of grievances, the applicant may
appeal to he Director, Department of Social Welfare for redressal of her
grievances in this regard.NCT OF DELHI PENSION SCHEME TO
WIDOWS IN THE AGE GROUP OF 18 TO 60 YEARS RULES, 2007
PREAMBLE