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Mandatory requirement of AADHAR for individuals availing benefit under National AYUSH Mission- (Ministry of Ayush) (03 Apr 2017)

MANU/NMIC/0094/2017

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 Ministry of AYUSH (hereinafter referred to as the Ministry) in the Government of India is implementing the National AYUSH Mission (hereinafter referred to as the Scheme) as a Centrally Sponsored Scheme by providing Grant-in-Aid to the State AYUSH Society (hereinafter referred to as the Department) under the State Government or Union territory Administration;

And whereas, the sharing of funds between the Government of India and State Government is in the ratio of 60:40 for all States except the North Eastern Region (NER) States and three Himalayan States (Jammu and Kashmir, Himachal Pradesh, and Uttarakhand) and the funding pattern for NER and Himalayan States is 90:10; And whereas, for Union territories without legislature, the Scheme is funded cent percent by the Central Government; and for Union territories with legislature, the funding pattern is in the ratio of 60:40;

And whereas, the Grant-in-Aid given by the Ministry is used by the State AYUSH Society under the State Government or Union territory Administration for providing medicines or consultation with doctors (hereinafter referred to as the benefits) to the patients (hereinafter referred to as the beneficiaries) through the AYUSH Hospitals or AYUSH dispensaries or co-located AYUSH Units at the Primary Health Centres or Community Health Centres or District Hospitals in the respective State or Union territory;

And whereas, the benefits offered under the Scheme involve full or partial recurring expenditures 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) (hereinafter referred to as the said Act), the Central Government hereby notifies the following, namely:-

(1) An Individual eligible to receive the cash benefits or services under the Scheme is hereby required to furnish proof of possession of Aadhaar number or undergo Aadhaar authentication.

(2) An Individual entitled to receive the benefits under the Scheme, who do not possess the Aadhaar number or, has not yet enrolled for Aadhaar, but desirous of availing the benefits under the Scheme, is hereby required to make application for Aadhaar enrollment by 31-03-2018, provided she or he is entitled to obtain Aadhaar as per section 3 of the said Act and such individuals shall visit any Aadhaar enrolment centre (list available at Unique Identification Authority of India (UIDAI) website www.uidai.gov.in) to get enrolled for Aadhaar.

(3) As per regulation 12 of Aadhaar (Enrolment and Update) Regulations, 2016, the concerned Department in charge of implementation of the Scheme in the State Government or Union territory Administration, 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 concerned Department in charge of implementation of the Scheme in the State Government or Union territory Administration 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 individual, benefits under the Scheme shall be given to such individuals subject to the production of the following identification documents, namely:-

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

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

(b)      (i) Voter Identity Card; or (ii) Permanent Account Number (PAN) Card; or (iii) Passport; or (iv) Ration Card; or (v) Employee Government ID Card; or (vi) Bank / Post office Passbook with Photo (vii) MGNREGS card; or (viii) ECHS Card; or ESIC Card; or CGHS Card; or (ix) Driving license issued by Licensing Authority under the Motor Vehicles Act, 1988 (59 of 1988); or (x) Certificate of identity having photo of such member issued by a Gazetted Officer or a Tehsildar on an official letter head; or (xi) Any other document as specified by the State Government or Union territory Administration:

Provided also that the above documents shall be checked by an officer specifically designated by the State Government or Union territory Administration for that purpose:

Provided also that when a beneficiary needs to avail benefits as an emergency measure, he or she shall not be denied such benefits subject to his or her subsequently complying to above requirement mentioned in sub-para (3) of para 1 within a period of 30 days from the date of availing the benefits.

2. In order to provide convenient and hassle free benefits under the Scheme to the beneficiaries, the concerned Department in charge of implementation of the Scheme in the State Government or Union territory Administration shall make all the required arrangements including the following, namely:-

(a) Wide publicity through media and individual notices shall be given via AYUSH Hospitals or AYUSH dispensaries or co-located AYUSH units at Primary Health Centres or Community Health Centres or District Hospitals in the State or Union territory to the beneficiaries to make them aware of the requirement of Aadhaar under the Scheme and they may be advised to get themselves enrolled at the nearest Aadhaar enrolment centres available in their areas by 31-03-2018, in case they are not already enrolled. 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 are not able to enroll for Aadhaar due to non-availability of enrolment centres in the near vicinity such as in the Block or Taluka or Tehsil, the concerned department in charge of implementation of the scheme in State Government or Union territory Administration is required to create Aadhaar enrolment facilities at convenient locations, and the beneficiaries may be requested to register their requests for Aadhaar enrolment by giving their names, addresses, mobile numbers and other details as specified in the first proviso to sub-paragraph (3) of paragraph 1, with the AYUSH Hospitals or AYUSH dispensaries or co-located AYUSH units at Primary Health Centres or Community Health Centres or District Hospitals or the concerned official of the State Government or Union territory Administration 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 the States and Union territories except the States of Assam, Meghalaya and Jammu and Kashmir.

Tags : AADHAR   MANDATORY   AYUSH MISSION  

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