Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DISTRICT RELIEF FUND (REGULATION OF INCOME AND EXPENDITURE) RULES, 1979 CONTENTS 1. . 2. . 3. Officer bearers 4. . 5. . 6. Persons Eligible for Relief 7. House Damage Relief Eligibility 8. Extent of Assistance 9. Procedure for Grant of Relief 10. Verification 11. Maintenance of Accounts Drawal of Money from the fund 12. . 13. . DISTRICT RELIEF FUND (REGULATION OF INCOME AND EXPENDITURE) RULES, 1979 DISTRICT RELIEF FUND (REGULATION OF INCOME AND EXPENDITURE) RULES, 1979 1. . :- These Rules may be called the "District Relief Fund" (Regulation of Income and Expenditure) Rules, 1979. 2. . :- In these rules, unless the context otherwise requires (a) 'Lieutenant Governor' means the Lieutenant Governor/Administrator, Delhi. (b) 'Deputy Commissioner' means the Deputy Commissioner, Delhi. (c) 'Fund' means the District Relief Fund created solely by contributions from the public and public organisations on a voluntary basis and transfer of balance lying at present in the District Relief Fund of similar nature being administered by the Deputy Commissioner. (d) 'Territory' means the Union Territory of Delhi. 3. Officer bearers :- The Deputy Commissioner, Delhi will be the Chairman of the District Relief Fund. There will also be Hon. Secretary and Honorary Treasurer for assisting the Chairman in operating the Relief Fund. The Hon. Secy, and Hon. Treasurer will be appointed by the Chairman with the approval of the Chief Executive Councillor/Lt. Governor. 4. . :- All contribution to the 'District Relief Fund' will be received by the Secretary/ Treasurer who will cause issue of formal printed receipt to all the donors to the fund. 5. . :- Payment from the Fund upto Rs. 500 in each case will be sanctioned by the Chairman. District Relief Fund. Payment for more than Rs. 500 in any one case will require the period approval of both the Lt. Governor and the Chief Executive Councillor. 6. Persons Eligible for Relief :- (1) The Fund will be utilised for providing relief to the people adversely affected by natural calamities like floods, droughts, earthquake, fire etc. or any other similar calamity like giving relief to indigent persons in need of urgent assistance e.g., medical aid, food, shelter etc. The grant of assistance to the aforesaid persons will he made by the Chairman, District Relief Fund in individual cases but where a large number of persons are affected, the Chairman will consult the Chief Executive Councillor/Lt. Governor about the general policy including scale of relief. Relief under these rules be provided to such persons to whom no financial assistance has been afforded from other sources or if any assistance has been provided already its quantum is found to be quite negligible. (2) Payment from District Relief Fund may be made for any other purpose by the Chairman subject to prior approval of the Chief Executive Councillor.Lt. Governor. 7. House Damage Relief Eligibility :- A l l persons whose houses are damaged or destroyed by the calamities, shall generally be eligible to receive the assistance for rebuilding houses, having regard to the nature and extent of damage caused to their houses, if they do not have the resources to rebuild or reconstruct. Explanation In determining whether a person is not in a position to rebuild his own house, the authority concerned should not be guided merely by the fact that the person concerned owns a fairly big house. In such calamities even will-to- do persons are sometimes rendered helpless and if it is found they are not in a position to obtain outside assistance to the repair or reconstruct their houses, assitance out of this fund should not be denied to them. 8. Extent of Assistance :- Persons, whose houses are damaged or destroyed by natural calamities, may be given subsidy subject to the following limits to enable them to repair or reconstruct their houses- Subsidy upto 50 per cent of the total cost of repair or reconstruction of the house or Rs. 500 whichever is I. 9. Procedure for Grant of Relief :- The victims of calamity seeking relief shall make written application to the Chairman, District Relief Fund, within days from the date of loss. The time limit may be relaxed by the Deputy Commissioner, Chairman, District Relief Fund for a maximum of 60 additional days, if he is satisfied that the applicant could not submit the applica- tion within the time limit, due to reasons beyond has power and control. 10. Verification :- If the Chairman so desire a local inquiry will be made in respect of any application by the Officer-in-Charge (CCS)/Tehsildar, Delhi who should make their recommendations regarding the nature and the quantum of relief appropriate in the case. 11. Maintenance of Accounts Drawal of Money from the fund :- The accounts of the Fund will be maintained by the Treasurer of the Fund who will make such suitu^e arrangements as may be considered necessary for their proper up keep and maintenance. The overall responsibility for maintenance of proper accounts etc., will be that of the Deputy Commissioner. 12. . :- The accounts of the Fund will be audited annually by the Examiner, Local Fund Accounts, Delhi Administrator Delhi free of any charge who will prepare the audit report and submit the same to the Lt. Governor, Delhi through the Deputy Commissioner, Delhi. 13. . :- These rules will come into effect immediately and shall supersede all previous rules and orders on the subject, if any.