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      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 4. Conditions for implementing the Scheme.
      • 5. Computation of food subsidy.
      • 6. Modalities of cash transfer of food subsidy.
      • 7. Timelines.
      • 8. Concurrent Evaluation.
      • 9. Utilisation Certificate.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Time limit for allocation of foodgrains.
      • 4. Duty of the Central Government.
      • 5. Duty of the State Governments.
      • 6. Assistance from Central Government.
      • 7. Norms and pattern of Central assistance.
      • 8. Advance payment of margins to fair price shop dealers.
      • 9. Effective date of Central assistance.
      • 10. Release of Central assistance.
      • 11. Release of Central assistance for previous years.
      • 12. Utilisation certificate.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Time limits for allocation of foodgrains.
      • 4. Payment of food security allowance in cases of non-supply of foodgrains.
      • 5. Verification of status of supply.
      • 6. Computation of food security allowance.
      • 7. Period within which food security allowance to be paid.
      • 8. Mode of payment of food security allowance.
      • 9. Food security allowance when not payable.
      • 10. Summary report by Nodal Officer.
      • 11. Complaint regarding quality of foodgrains.
      • 12. Distribution of more than one month entitlement.
      • 13. State Governments competent to issue directions.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Beneficiaries entitled to maternity benefit.
      • 4. Registration of beneficiaries.
      • 5. Disbursement of the maternity benefit.
      • 6. Number of installments.
      • 7. Cost sharing.
      • 8. Verification Tool.
      • 9. Enforcement and maintenance of records.
      • 10. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Nutritional Standards.
      • 5. Procurement and Quality of Nutrition.
      • 6.
      • 7. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Entitlement for nutritional meal.
      • 4. Place of serving meal.
      • 5. Preparation of meals and maintenance of standards and quality.
      • 6. State Steering-cum-Monitoring Committee for Mid-Day Meal Scheme.
      • 7. Role of School Management Committee (SMC) for monitoring Mid-day meals scheme.
      • 8. Testing of Meals by accredited Laboratories.
      • 9. Food Security Allowance.
      • 10. Saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Right to receive foodgrains at subsidised prices by persons belonging to eligible households under Targeted Public Distribution System.
      • 4. Nutritional support to pregnant women and lactating mothers.
      • 5. Nutritional support to children.
      • 6. Prevention and management of child malnutrition.
      • 7. Implementation of schemes for realisation of entitlements.
      • 8. Right to receive food security allowance in certain cases.
      • 9. Coverage of population under Targeted Public Distribution System.
      • 10. State Government to prepare guidelines and to identify priority households.
      • 11. Publication and display of list of eligible households.
      • 12. Reforms in Targeted Public Distribution System.
      • 13. Women of eighteen years of age or above to be head of household for purpose of issue of ration cards.
      • 14. Internal grievance redressal mechanism.
      • 15. District Grievance Redressal Officer.
      • 16. State Food Commission.
      • 17. Salary and allowances of Chairperson, Member, Member-Secretary and other staff of State Commission.
      • 18. Designation of any Commission or body to function as State Commission.
      • 19. Joint State Food Commission.
      • 20. Powers relating to inquiries.
      • 21. Vacancies, etc., not to invalidate proceedings of State Commission.
      • 22. Central Government to allocate required quantity of foodgrains from central pool to State Governments.
      • 23. Provisions for funds by Central Government to State Government in certain cases.
      • 24. (1) Implementation and monitoring of schemes for ensuring food security.
      • 25. Implementation of Targeted Public Distribution System by local authority in their areas.
      • 26. Obligations of local authority.
      • 27. Disclosure of records of Targeted Public Distribution System.
      • 28. Conduct of social audit.
      • 29. Setting up of Vigilance Committees.
      • 30. Food security for people living in remote, hilly and tribal areas.
      • 31. Steps to further advance food and nutritional security.
      • 32. Other welfare schemes.
      • 33. Penalties.
      • 34. Power to adjudicate.
      • 35. Power to delegate by Central Government and State Government.
      • 36. Act to have overriding effect.
      • 37. Power to amend Schedules.
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      • 40. Power of State Government to make rules.
      • 41. Transitory provisions for schemes, guidelines, etc.
      • 42. Power to remove difficulties.
      • 43. Utilisation of institutional mechanism for other purposes.
      • 44. Force Majeure.
      • 45. Repeal and savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Beneficiaries entitled to maternity benefit.
      • 4. Registration of beneficiaries.
      • 5. Verification Tool.
      • 6. Disbursement of maternity benefit.
      • 7. Number of instalments under Pradhan Mantri Matru Vandana Yojana.
      • 8. Power to determine amount of maternity benefits.
      • 9. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Time limit for allocation of foodgrains.
      • 4. Allocation and supply of foodgrains by Central Government to State Governments.
      • 5. Manner of providing funds by Central Government.
      • 6. Funds to be provided in case of alternative arrangements by State Governments.
      • 7. Procedure for claiming funds by State Governments.
      • 8. Processing of claim by Central Government.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Nature of entitlements.
      • 4. Place of serving meal.
      • 5. Supplementary Nutrition under ICDS.
      • 6. Nutritional standards.
      • 7. Preparation of meal and maintenance of its standard and quality.
      • 8. Responsibility to monitor and review arrangement for supplementary nutrition.
      • 9. Supplementary Nutrition norms.
      • 10. Cost norms for Supplementary Nutrition.
      • 11. Proportion of cost sharing of Supplementary Nutrition.
      • 12. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Nature of entitlements.
      • 4. Place of serving meal.
      • 5. Supplementary Nutrition under ICDS
      • 6. Nutritional standards.
      • 7. Preparation of meal and maintenance of its standard and quality.
      • 8. Food Security Allowance.
      • 9. Responsibility to monitor and review arrangement for supplementary nutrition.
      • 10. Supplementary Nutrition norms.
      • 11. Cost norms for Supplementary Nutrition.
      • 12. Proportion of cost sharing of Supplementary Nutrition.
      • 13. Rules not in derogation of any Scheme.

Pradhan Mantri Matru Vandana Yojana Rules, 2022

Published vide Notification No. G.S.R. 898(E), dated 22.12.2022

Last Updated 23rd December, 2022 [act5092]

G.S.R. 898(E). - In exercise of the powers conferred by sub-section (1) read with clauses (a) and (b) of sub-section (2) of section 39 of the National Food Security Act, 2013 (20 of 2013), and in supersession of the Indira Gandhi Matritva Sahyog Rules, 2016 published in the Gazette of India, vide G.S.R 416 (E), dated the 12th April, 2016, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the maternity benefits as provided under clause (b) of section 4 of the said Act, namely:-

1. Short title and commencement. - (1) These rules may be called the Pradhan Mantri Matru Vandana Yojana Rules, 2022.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - In these rules, unless the context otherwise requires, -

a. "Act" means the National Food Security Act, 2013 (20 of 2013);

b. "Janani Suraksha Yojana" means the Scheme of the Central Government for safe motherhood under the National Health Mission being implemented by the Government of India, Ministry of Health and Family Welfare with the objective of reducing maternal and neo-natal mortality by promoting institutional delivery among the pregnant women;

c. "Ministry" means the Ministry of Women and Child Development;

d. "Mother Child Protection Card" means a joint card of the Ministry of Women and Child Development and Ministry of Health and Family Welfare, which is a comprehensive multipurpose card which provides information on utilisation of health and nutrition services for children and women provided by the aforesaid Ministries;

e. "Mission Shakti" means the Mission of Ministry of Women and Child Development aimed to provide all women and girls including differently-abled, socially and economically marginalised and vulnerable groups, in need of care and protection, with short term and long-term services and information for their holistic development and empowerment and the Pradhan Mantri Matru Vandana Yojana is one of the component of the said Mission;

f. "Pradhan Mantri Matru Vandana Yojana" means the Scheme of the Central Government made under clause (b) of section 4 of the Act under which maternity benefits for partial wage compensation, health seeking behaviour and topromote positive behavioural change towards girl child as per Mission Shakti Guidelines issued by the Government of India, Ministry of Women and Child Development on 14th July, 2022;

g. "section" means section of the Act;

h. the words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

3. Beneficiaries entitled to maternity benefit. - (1) The women belonging to socially and economically disadvantaged sections of society are entitled to get the benefit and the criteria for determining socially and economically disadvantaged sections of society shall be as per the Mission Shakti Guidelines.

(2) The maternity benefit as provided in clauses (a) and (b) of rule 7 for the first living Child and second living Child shall be as per the provisions of the Pradhan Mantri Matru Vandana Yojana:

Provided that the second Child shall be a girl.

4. Registration of beneficiaries. - The maternity benefit shall be given to all eligible pregnant women and lactating mothers, as referred to in rule 3 who have registered themselves at.-

(i) anganwadicentre set up under the Integrated Child Development Services or at approved Health Facility of Health and Family Welfare Department of respective State Government or Union territory or through online self-registration;

(ii) the Scheme and benefits thereunder shall be given on compliance of provisions of notifications to be issued by the Government of India, Ministry of Women and Child Development under section 7 of the Aadhaar (targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016).

5. Verification Tool. - The Mother Child Protection Card shall be the primary verification tool for verifying the fulfilment of the conditionalities by beneficiaries for availing maternity benefit under these rules.

6. Disbursement of maternity benefit. - The amount of the maternity benefit shall be directly transferred to the beneficiary's bank account or post office account in Direct Benefit Transfer mode.

7. Number of instalments under Pradhan Mantri Matru Vandana Yojana. - (1) The maternity benefit of five thousand rupees or such amount as provided under the Guidelines for first living child which shall be provided in two instalments upon fulfilment of following conditions as provided under the Table given below, -

Table

Instalment

Conditions

Amount (in Rupees)

First Installment

•  On registration of pregnancy and at least one Antenatal check-up within six months from Last Menstrual Period date at the Anganwadi Centre or approved Health facilities may be identified by the respective administering State or Union Territory

As provided in Guidelines of Pradhan Mantri Matru Vandana Yojana under Mission Shakti

Second Installment

•  Childbirth is registered

•  The child has received all due vaccines till the age of fourteen weeks as admissible under the Universal Immunization Programme of Ministry of Health and Family Welfare

As provided in Guidelines of Pradhan Mantri Matru Vandana Yojana under Mission Shakti

(2) For the second living child, the amount of benefit of six thousand rupees or such amount as prescribed under the Scheme Guidelines shall be given in one instalment after the birth:

Provided the second child shall be a girl child on fulfilment of the following conditions, namely: -

(i) the girl child birth shall be registered under this Scheme;

(ii) the girl child has received all due vaccines till the child attains age of fourteen weeks from the date of birth as admissible under the Universal Immunization Programme of Ministry of Health and Family Welfare.

(3) Entitlements under Janani Suraksha Yojana. - The eligible beneficiary shall also receive the remaining cash incentive as per approved norms towards Maternity Benefit under Janani Suraksha Yojana after institutional delivery so that on an average, a woman gets an amount of six thousand rupees only.

8. Power to determine amount of maternity benefits. - The Central Government may modify the monetary benefit as provided in the Scheme from time to time.

9. Rules not in derogation of any Scheme. - The provisions of these rules shall be in addition to and not in derogation of any existing Scheme implemented by the Government of India.

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