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Mandatory requirement of AADHAR for individuals availing facilities under the cash compensation given under the scheme called ex-gratia to Bhopal gas victims- (Ministry of Chemicals and Fertilizers) (06 Mar 2017)

MANU/CHFZ/0015/2017

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 in a convenient and seamless manner and Aadhaar obviates the need for producing multiple documents to prove one's identity;

And whereas, the Department of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers in the Government of India is administering the Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 and a Scheme thereunder for ensuring proper legal representation of the Bhopal Gas victims and settlement of their claims. Under this Act, the Office of the Welfare Commissioner, Bhopal Gas victims was created in 1985 and the Claim Tribunals to adjudicate claims of the Bhopal Gas Victims actually started functioning from the year 1992 by the Government of India for speedy adjudication and award or disbursement of compensation to the survivors and families of the victims of the gas leak disaster. Under the scheme called "Ex-gratia to Bhopal Gas victims", the compensation is paid to Death, Permanent disability, Injury of utmost severity, Cancer, Total Renal Failure and Temporary disability categories of gas victims by the Office of the Welfare Commissioner, Bhopal Gas Victims.

And whereas, the aforesaid benefit of cash compensation given to the individual recipients under the scheme is one-time expenditure from the Consolidated Fund of India and;

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) (hereinafter referred to as the said Act), the Central Government hereby notifies the following, namely: --

1.       (1) An individual eligible to receive the benefit of cash compensation under the scheme is, hereby required to furnish proof of possession of Aadhaar number or undergo Aadhaar authentication.
(2) All such eligible beneficiaries entitled to receive benefit of cash compensation under the scheme, who does not possess the Aadhaar Number or, not yet enrolled for Aadhaar, but desirous of availing the benefits of cash compensation under the Scheme are hereby required to make application 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 www.uidai.gov.in) to get enrolled for Aadhaar.
(3) As per regulation 12 of Aadhaar (Enrolment and Update) Regulations, 2016, the Department of Chemicals and Petrochemicals through its implementing agency i.e. Office of the Welfare Commissioner, Bhopal Gas Victims, Bhopal which requires an individual to furnish Aadhaar, is required to offer 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 Department in charge of implementation of the scheme through its implementing agency i.e. Office of the Welfare Commissioner, Bhopal Gas Victims, Bhopal may provide enrolment facilities for Aadhaar at convenient locations in coordination with the existing Registrars of UIDAI or by becoming UIDAI Registrar:
Provided that, till the Aadhaar is assigned to the individual of the Scheme, benefits under the Scheme shall be given to such individual, subject to the production of the following identification documents, namely:
(a)      (i) if he or she has enrolled, his or her Aadhaar Enrolment ID slip; or
(ii) a copy of his or her request made for Aadhaar enrolment, as specified in sub-paragraph (2) of paragraph 2 below; and
(b)     (i) Voter ID card issued by the Election Commission of India; or
(ii) Permanent Account Number Card issued by Income Tax Department; or
(iii) Passport; or
(iv) Driving License issued by Licensing authority under Motor Vehicles Act, 1988 (59 of 1988); or
(v) Certificate of Identity having photo issued by any Gazetted officer or Tehsildar on an official letter head; or
(vi) Address card having Name and Photo issued by Department of Posts; or
(vii) Kisan Photo Passbook; or
(viii) any other document as specified by the State or Union territory Administration:
Provided further that the above documents shall be checked by an officer designated by the Department of Chemicals and Petrochemicals through its implementing agency i.e. Office of the Welfare Commissioner, Bhopal Gas Victims, Bhopal for that purpose.

2. In order to provide convenient and hassle free benefit of cash compensation under the Scheme to the beneficiaries, the Department in charge of implementing the Scheme shall make all the required arrangements including following, namely: -

(1) Wide publicity through media and individual notices through the office of the Department of Chemicals and Petrochemicals and through its implementing agency i.e. Office of the Welfare Commissioner, Bhopal Gas Victims, Bhopal shall be given to beneficiaries of cash compensation under the scheme to make them aware of the requirement of Aadhaar under the scheme and they may be advised to get themselves enrolled for Aadhaar at the nearest enrolment centres available in their areas by 30th June, 2017 in case they are not already enrolled and the list of locally available Aadhaar enrolment centres shall be made available to them.

(2) In case, beneficiaries of cash compensation under the scheme are not able to enrol for Aadhaar due to non-availability of Aadhaar enrolment centres in the nearby vicinity such as in the Block or Tehsil or Taluka, the Department of Chemicals and Petrochemicals through its implementing agency i.e. Office of the Welfare Commissioner, Bhopal Gas Victims, Bhopal is required to create Aadhaar enrolment facilities at convenient locations in coordination with UIDAI or the existing Registrars of UIDAI or becoming UIDAI registrar themselves and the beneficiaries under the Scheme may register their request for enrolment by giving their name, address, mobile number and other details specified in the proviso to sub-paragraph (3) of paragraph 1 above with the Department of Chemicals and Petrochemicals through its implementing agency i.e. Office of the Welfare Commissioner, Bhopal Gas Victims, Bhopal or through the web portal provided for the purpose.

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

Tags : AADHAR   REQUIREMENT   SCHEME  

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