Mandatory Requirement of AADHAR for Individuals Availing Facilities under Specified Schemes through Banks or Financial Institutions- (Ministry of Social Justice and Empowerment ) (01 Mar 2017)

MANU/SJEM/0005/2017

Civil

Whereas, the use of Aadhaar as 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 to them in a convenient and seamless manner and Aadhaar obviates the need for producing multiple documents to prove one's identity;

And whereas, Ministry of Social Justice and Empowerment (hereinafter referred to as Ministry), Government of India is providing assistance in the form of subsidized loans, interest subsidy or guarantees (hereinafter referred to as benefits) for students and entrepreneurs (hereinafter referred to as beneficiaries) as per scheme guidelines under the following Central Sector Schemes (hereinafter referred to as Schemes):

i.Dr Ambedkar Scheme of Interest Subsidy on Educational Loans for Overseas Studies for OBC and EBC Students;

ii.Venture Capital Fund for Scheduled Caste Entrepreneurs;

iii.Credit Enhancement Guarantee Scheme for Young and Start-Up Entrepreneurs belonging to Scheduled Castes;

And whereas, the aforementioned Schemes are implemented through Banks or Financial Institutions acting as Ministry's nodal banks or agencies (hereinafter referred to as Implementing Agencies). And whereas the aforesaid Schemes involves expenditure incurred from the Consolidated Fund of India;

Now, therefore, in pursuance of the provisions of section 7 of the Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016 (18 of 2016) (herein after referred to the said Act), the Central Government hereby notifies the following, namely:--

       (1) An eligible individual desirous of availing the benefits under the Schemes offered through Implementing Agencies is required to furnish proof of possession of Aadhaar or undergo Aadhaar authentication.

(2)An individual desirous of availing the benefit under the Schemes, who does not possess an Aadhaar or has not yet enrolled for Aadhaar is hereby required to apply for Aadhaar enrolment by 30th June 2017, provided he or she is entitled to obtain Aadhaar as per Section 3 of the said Act and such individuals may visit any Aadhaar enrolment centre (list available at Unique Identification Authority of India (UIDAI) website www.uidai.gov.in) for Aadhaar enrolment.

(3)As per regulation 12 of the Aadhaar (Enrolment and Update) Regulations, 2016, the Ministry, through its implementing agencies, which requires an individual to furnish Aadhaar, 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 Taluka or Tehsil, the Ministry, through its implementing agencies is required to provide Aadhaar enrolment facilities at convenient locations in coordination with the existing Registrars of UIDAI or by becoming UIDAI registrar themselves:

Provided that till the time Aadhaar is assigned to the beneficiaries, benefits under the Schemes shall be given to such beneficiaries subject to the production of the following identification documents, namely:

(a)      (i) if she/he has enrolled, her/his Aadhaar Enrolment ID slip; or

(ii) a copy of her/his request made for Aadhaar enrolment, as specified in sub-paragraph (b) of paragraph 2; and

(b)      (i) Bank passbook with photograph; or

(ii) Voter identity card issued by the Election Commission of India; or

(iii) Ration Card, or

(iv) Permanent Account Number (PAN) Card issued by the Income Tax Department; or

(v) Passport; or

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

(vii) any other documents specified by the Ministry:

Provided further that the above documents shall be checked by an officer designated by the Ministry for that purpose.

2. In order to provide convenient and hassle free benefits to the beneficiaries under the schemes, the Ministry through its implementing agencies shall make all the required arrangements including the following, namely:-

(a) Wide publicity through media and individual notices shall be given to the beneficiaries to make them aware of the requirement of Aadhaar under the Schemes and they may be advised to get themselves enrolled at the nearest Aadhaar enrolment centres available in their areas by 30th June, 2017, in case they are not already enrolled and the list of locally available enrolment centres (list available at www.uidai.gov.in) shall be made available to them.

(b) In case, the beneficiaries of the Schemes are not able to enrol for Aadhaar due to non-availability of enrolment centres in the vicinity such as in Block or Taluka or Tehsil, the Ministry through its implementing agencies is required to facilitate Aadhaar enrolment facilities at convenient locations, and the beneficiaries can be requested to register their request for Aadhaar enrolment by giving their names, address, mobile number with other details as specified in the proviso to sub-paragraph (3) of paragraph 1, with the concerned official of the implementing agencies or through the web portal provided for the purpose.

3.This notification shall come into effect from the date of its publication in all the States and Union Territories except the States of Assam, Meghalaya and Jammu and Kashmir.

Tags : AADHAR MANDATORY SCHEME BANKS