SHAGUN SCHEME

Scheme - 1. Aim and Objectives.

The main purpose of the scheme is to provide financial assistance to the parents/guardians or the girl herself if her parents are not alive/traceable for marriage of their girls who belong to BPL family, above 18 years of age and bona fide resident of Himachal Pradesh. The marriage grant will be given even if the girl from Himachal Pradesh is marrying a boy from outside the state of Himachal Pradesh.

Scheme - 2. Process of Application.

Application should be made in the prescribed form at annexure "A" by the parents/guardians/the girl herself, in case she is destitute to the concerned Child Development Project Officer/Incharge Nari Sewa Sadan/Superintendent Balika Ashram. The Child Development Project Officer/Incharge Nari Sewa Sadan/Superintendent Balika Ashram will verify the antecedents contained in the application.

Scheme - 3. Rate of Grant.

The marriage grant @Rs. 31000/- (Thirty one thousand only) in each case shall be admissible to the parents/guardians of the girl/women for their marriage. The State Government shall be competent to increase the amount from time to time keeping in view the cost of living.

Scheme - 4. Power of Sanction.

The District Programme Officer shall be competent to sanction a marriage grant of Rs. 31000/- to bona fide Himachali girls/women who are above 18 years for their marriage.

Scheme - 5. Drawing & Disbursement of grant.

The grant will be drawn and disbursed by the District Programme Officer to the Child Development Project Officer of the concerned Project who shall further disburse it to the beneficiaries. The amount may be paid two months in advance of the proposed date of marriage. If the marriage has already taken place, the grant shall be disbursed even after the applicant applies for the grant of marriage, within a period of six months. In case the applicant applies after a period of six months from the date of marriage, the application shall not be considered and no benefit shall be given. The Child Development Project Officer will maintain separate record for the scheme and Audit of Accounts of expenditure shall be conducted like other schemes under the Child Development Project Officer. The money will be transferred into the bank account of the concerned applicant.

Scheme - 6. Verification.

Child Development Project Officer/Incharge of State Home/Nari Sewa Sadan/Superintendent Balika Ashram concerned shall verify that particulars mentioned by the applicant in the application form are correct and that he/she has not been benefited under Mukhya Mantri Kanyadan Yojna or any other similar departmental scheme for marriage grant. The concerned officer/official shall also verify that the marriage has actually taken place and the amount has been properly utilized for the purpose for which it has been sanctioned.

Scheme - 7. Terms and Conditions.

(a)      The parents/guardians of the girls/women or the girl herself, in case her parents are not alive/traceable shall have to supply the following documents along with their application:-

(i)       Certificate of bona fide resident of Himachal Pradesh of the applicant/girl.

(ii)      BPL certificate of parents/guardian or the proposed bride herself in case her parents are not alive/traceable certified by the competent authority.

(iii)     Proof of date of birth of the girl issued by the competent authority.

(iv)    Proposed date of marriage of girl duly certified by Pradhan Gram Panchayats/Councilors of Urban Local Bodies and In-charge of Nari Sewa Sadan/Superintendent, Balika Ashrams concerned.

(v)      In case marriage has already been performed, certificate from the concerned Marriage Registrar i.e. Secretary, Gram Panchayat/Executive Officer, Nagar Panchayat/Nagar Parishad/Municipal Corporation as declared under H.P. Marriage Registration Act, 1996.

(vi)    If the parents of the girl are not alive then death certificate/non traceable/missing certificate issued by the Gram Panchayat/M.C. may be submitted.

(vii)   Name and address of the boy with whom marriage is proposed, certified by Gram Panchayat/MC.

(viii)  Proof of date of birth of boy issued by the competent authority (The boy should not be less than 21 years of age)

(b)      The applicant will be eligible to apply only in one of the two marriage grant scheme of the department i.e. either Mukhyamantri Kanyadan Yojna or Shagun Yojna subject to eligibility criteria and shall submit a declaration to this effect.

(c)      If the amount of grant is not utilized by parents/guardian/the girl herself for the purpose for which it was sanctioned within a period of three months from the date of disbursement, it shall be refunded back to the Child Development Project Officer concerned immediately.

Scheme - 8. Head of Accounts.

The expenditure involved will be debitable following Head of Accounts: 2235-02-102-24-SOON-V, subject to change from time to time by the Government.

ANNEXURE A

Form Application for marriage grant to Girl/Women under Shagun Scheme

Declaration

I _____________________daughter/son/wife of Sh. _____________________________________ Village __________________ Post Office ______________________ Teh. _________________ Distt. ____________ (H.P.) solemnly affirm that all the particulars given in the application form are genuine. Nothing is invalid and no fact has been concealed. I also declare that I have not/will not avail the marriage grant under Mukhyamantri Kanyadan Yojna or any other scheme of similar nature.

Signature of Applicant/thumb impression

Following documents are required to be enclosed along with application form:-

(1)     Birth certificate of girl & boy.

(2)     Himachali Bonafide certificate of girl issued by competent revenue officer.

(3)     BPL Certificate of parents/guardian of the girl issued by the competent authority.

(4)     Copy of bank account pass book of the applicant.

(5)     Certificate of proposed date of marriage issued by Gram Panchayats/MC/Nagar Panchayat.

(6)     In case, if marriage has already taken place, certificate issued by the marriage registrar.

(7)     In case of death/missing of parents, certificate issued by the Gram Panchayat/M.C.

Certification by the Gram Panchayat/M.C.

It is certified that Sh./Smt./Ku. ____________________________ daughter/son/wife of Sh/Smt. ________________ Village _______________ Post-Office _____________ Teh ______________ Distt. ___________ (H.P.) belongs to BPL family, having B.P.L. number _______________

Verification report

Certified that particulars given in the application form submitted by Sh./Smt./Ku. _______________ daughter/son/wife of Sh/Smt. __________________ Village _______________ Post-office _____________ Teh _________________ Distt. ___________ (H.P.) have been verified and found eligible as per the guidelines of the scheme. Hence recommended for sanction of marriage grant under the Shagun Scheme 2021. It is also verified that the applicant has not availed/applied for the marriage grant under Mukhyamantri Kanyadan Yojna or any other scheme of similar nature of this Department.

Date:-

Signature of Child Development Project Officer/

Incharge Nari Seva Sadan/Superintendent Balika Ashram

(Stamp)