Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Beti Bachao Beti Padhao Scheme being extended to 61 more districts- (Ministry of Women and Child Development) (01 Feb 2016)

MANU/PIBU/0128/2016

Human Rights

The Ministry of Women & Child Development has extended its Beti Bachao Beti Padhao initiatives to an 61 additional districts, from the 100 it had encompassed at inception. The Ministry is also launching new schemes on National Nutrition to provide nutritious, balanced and healthy food to children across the country.

Tags : BETI BACHAO   EXTENDED   DISTRICTS   INITIATIVES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved