The IMPLEMENTATION OF BARISTHA BUNAKAR SAHAYATA YOJANA (BBSY) FOR WEAVERS OF ODISHA.

 
EXTRAORDINARY 
   PUBLISHED BY AUTHORITY 
No.  694,   CUTTACK,  TUESDAY,   APRIL  11,   2017/  CHAITRA    21,   1939 
 
[No. 1696–II Tex.–116/2016/H,T & H.] 
HANDLOOMS, TEXTILES AND HANDICRAFTS DEPARTMENT  
RESOLUTION 
The 3rd April, 2017 
Sub:  IMPLEMENTATION OF BARISTHA BUNAKAR SAHAYATA Y OJANA” 
(BBSY) FOR WEAVERS OF ODISHA. 
Introduction :  
Odisha is famous for its handloom products with int ricate IKAT designs, which is 
popularly known as bandha (tie-dye) design. The han dloom weaving in the State is a part 
of its great cultural heritage and the artistry of the weavers is transferred from generation 
to generation which has kept the tradition alive am idst fast mechanization. Hand-woven 
fabric produced in different parts of Odisha draws inspiration from the nature and the 
strength lies in innovative and intricate designs w oven/ produced by the weavers of the 
State. 
 As per the report of the National Handloom Census 2009-2010, the State has 
40683 weaver households working on  43652 handlooms . The bulk of weaver 
households come from the other backward castes/sche duled castes/schedule tribe 
communities who reside in clusters in rural areas. Long years of strenuous working with 
yarns, dyes & chemicals, weaving creative, intricat e and iconic designs on handloom, they 
are torch bearers to the ancient weaving heritage u nique to Odisha. Equally, their 
specialized skills are internalized within the youn g in the family and thus contribute 
irreplaceably keeping the legacy alive from generation to generation.  
In recognition of their unparalleled contribution, and as a security support to aid 
their Old age, it is proposed to provide “BARISTHA BUNAKAR  SAHAYA TA YOJANA” to 
weavers of 60 years and above. 
Short Title and Commencement:  
1. This Scheme may be called “BARISTHA BUNAKAR SAHAYATA YOJANA” (BBSY) 
2. This shall be applicable throughout the State of Odisha. 
3. This shall come into force from the date of notific ation by the Government of      
Odisha Gazette. 

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4. Weavers including full time ancillary workers will be cove red under this Scheme 
from the date it comes into force.  
5. Definition  of Bunakar and Full Time Ancillary worker:  
a) Bunakar    : Bunakar is a person who weaves  
fabric on a handloom. 
  
b) Full time Ancillary worker :  Ancillary worker is a person who is  
                                                                engaged in allied activities of handloom 
                
fabric production other than weaving on 
loom, such as preparation of warp/weft, 
reeling, sizing, dyeing and tie-dye making. 
6. Family includes the following members living in Common mess.  
a. Wife/husband 
b. Sons or step sons or sons legally adopted through a legal deed. 
c. Unmarried daughters and unmarried stepdaughters. 
d. Widowed daughter or daughter–in–law  residing  p ermanently with the family  
e. Unmarried or widowed sister permanently residing w ith the family 
f. Dependent father/ mother  
7. Eligibility Criteria and Categories of BBSY  : A person shall be eligible to get 
benefit under this Scheme, if he/she: 
(i)  is of 60 years of age and above 
(ii)  must have worked at least preceding 20 years in the  respective 
profession (at the time of attaining 60 years). For t he purpose, Bunakars 
and full time ancillary workers will be eligible. 
 or, is a widow (irrespective of age, subject to the cond ition that her 
husband had been a bunakar / full time ancillary wo rker for at least 10 
years at the time of death). 
(iii)  whose family income from all sources does not e xceed Rs. 1,00,000/- 
per annum (Tahsildar concerned to certify).   
(iv) is a permanent resident / domicile of Odisha. 
(v) Both the Bunakar and ancillary workers should have valid weavers 
identity card issued in his/her name by the State / Central Government.  
(vi) The applicant should furnish an affidavit or self declaration that he/she is 
not in receipt of any other monthly financial assistanc e/pension from the 
State or Central Government. 
(vii)    The applicant should furnish an affidavit or se lf declaration that he/ she 
has not been convicted of any criminal offence, provide d that the 
Government may, having regard to the circumstances of eac h case, 
waive this disability, if in their judgment, the con viction was based on 
ground other than moral turpitude. 
Explanation:  Where more than one member of a family qualifies th e eligibility, only one of 
them will be entitled for benefit under this scheme. 
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8. Amount of Assistance:  The amount of assistance payable to each person under 
the scheme shall be of such amount as may be decided by Sta te Government from 
time to time, the present rate of assistance being Rs.5 00/- per month per person 
aged 60 years and above; and  Rs 700/- per month per p erson aged 80 years and 
above.  
9. Application Procedure:  
(a) Application Form:  Application in form BBSY-I may be obtained from th e Zonal 
Office of the Directorate of Textiles working for Handl oom sector or from 
website of Department of Handlooms, Textiles & Handicrafts. 
(b) Submission of application :  
        Application in the prescribed form (BBSY - I) filled correctly in duplicate along 
with the documents (enclosed) shall be submitted to the  Zonal Officer 
(DDT/ADT as the case may be). Zonal Officer will then make necessary entry of 
the particulars in a register duly maintained at his/h er level in order of priority 
basing on the date of receipt of application. Such prio rity must be maintained in 
sanctioning of assistance under BBSY. 
List of documents to be submitted along with BBSY-I form:— 
(i) Three identical self attested copies of recent passpor t size colour 
photograph. 
(ii) Self attested copy of the Weavers Identity Card. 
(iii) Self attested xerox copy of the 1 st  page of the individual Savings Bank 
Pass Book showing photograph, full name, name of father /spouse, 
address, bank, branch, account number, IFSC and MICR code details into 
which the assistance will be deposited. Account must be in the name of the 
applicant as submitted in the application form. Account  must be opened in 
a bank with core banking facility to enable digital transfer of assistance.  
(iv) Certificate regarding total annual family income from the concerned 
Tahasildar. 
(v) Proof of age. 
(vi) An affidavit that he/she is not in receipt of any  such assistance from either 
State or Central Government. 
(c) Verification of Application: The application will be received by the Zonal 
Officer and entered in a separate Application Register. He/she shall then cause 
it to be jointly enquired through at least two offici als from the cadre of Sub- 
Assistant Registrar of Co-operative Society / Weaving Sup ervisor /Inspector of 
Textiles /Technical Assistant. Applications received should be handed over 
within 15 days from its receipt to the team for verification. 
(d) On receipt of the application from the Zonal Officer, the above team will enquire 
into the eligibility of the applicant, thoroughly scr utinize the documents 
enclosed, conduct physical verification and record their fin dings on the body of 
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the application in appropriate column and submit the same to the concerned 
Zonal Officer within a period of 30 days. 
        In order to avoid duplication of the sahayata benefit under the scheme is 
necessary to obtain the certificate from the concerned Block Development   
Officer who is the nodal officer for different  pension ary   schemes of Govt.  in 
the Block such as the Madhubabu   Pension Yojna , Widow  pension ,  National 
Old age pension etc. regarding non receipt of any such  pension by the 
applicant. 
                 After detailed scrutiny of the verifi cation report submitted by the verifying 
officials, one copy of the application of eligible cases shall be recommended to 
the Directorate of Textiles, Odisha along with a certi ficate in Pro Forma -III 
within a period of 30 days in order of priority for sanction. 
(e)   Proof of Age:  The age of the applicant mentioned in the applicat ion is to be 
verified from any one of the following categories: 
(i) Electoral Photo Identity Card. 
(ii) AADHAAR Card  
(iii) High School Certificate  
(iv) Birth Registration Certificate. 
(f)   The Zonal Officer shall maintain the Register in fo rm BBSY-II according to 
date-wise receipt of applications. 
10. Sanction of Assistance:  The Director of Textiles, on receipt of applications sha ll 
examine them within 30 days. He/she may either sanction payment of assistance or 
reject the applications with reasons of rejection or see k clarification on any of the 
points in doubt. Clarifications to be complied within 1 5 days by the concerned Zonal 
Office. The sanction order in Form No BBSY-IV shall be maintained by the 
Directorate along with full particulars of the beneficiary.   
11. Date of death of beneficiary: The Zonal Officer will allot the total area under hi s 
jurisdiction to field staff, who shall report every ca se of death of beneficiary 
immediately to the Zonal Officer after the occurrence, latest within 15 days. 
12.  Disbursement:  
(a) After sanction is accorded, funds will be transferre d directly by the 
Directorate to the bank account of the beneficiary.  
(b) The assistance due to each beneficiary shall be dis bursed through 
NEFT/RTGS funds transfer on monthly basis by 20th of e ach succeeding 
month. 
(c) The list of beneficiaries and the guidelines shall b e displayed on Department 
website and in the Office of the Zonal Officer for in formation of general 
public. 
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13.   Quarterly Physical Verification : The Zonal Officer through his staff shall conduct 
physical verification of beneficiaries twice a year to ascertain that the beneficiary is 
alive. The verification shall ordinarily be conducted i n the first fortnight of 
April/October of every year.  If either as a result of su ch verification, or otherwise, 
the Zonal Officer is satisfied that the beneficiary is n o longer alive, he/she shall 
immediately recommend the case to the Director within fifteen days for cancellation 
of the assistance and make an entry to that effect in the  Zonal Register. For the 
purpose of cancellation, the Director shall be the final authority.   
14 . Change of address of the beneficiary : Any change of the address of the 
beneficiary which comes to the notice of the Zonal Officer in course of verification or 
otherwise shall forthwith be entered in the Register of beneficiary and intimated to 
the Director for necessary action.   
15 . Cease of assistance : The assistance shall cease to be paid from the date of  death 
of the beneficiary.  
16 . Withholding of assistance:  Further, good conduct is an implied condition for the 
grant of assistance under the scheme .  The Director, on receipt of verified 
information from the Zonal Office, shall have the righ t of withholding or withdrawing 
assistance if the beneficiary is convicted of any criminal offence. 
17 . Supervising Authority:  The Divisional Officer, Textiles, or any other officer 
delegated with power by the Department/Directorate sh all be the supervising 
authority for the districts coming under his/her administ rative jurisdiction.  He/she 
shall recommend for cancellation to the Director if h e is satisfied that in any case, it 
was sanctioned on mistaken grounds or, if the conditions f or grant of assistance no 
longer exist or if any irregularity was committed in sanction. 
18 . Discretion of Government:   All benefits under the scheme are a matter of 
absolute discretion of the State Government and may be  modified/discontinued 
without any notice or assigning any reason thereof an d shall not be subject to any 
question in any court of law or otherwise.  
19.  The assistance under the scheme shall not be commutable . 
PART-II 
ACCOUNTING PROCEDURE 
20.  These Rules shall regulate the accounting procedure re lating to the “Baristha 
Bunakar Sahayata Yojana’’(BBSY). 
(a) Both, the Directorate and Zonal Office shall maintain a Sanction Register in 
respective prescribed format. 
(b) The expenditure shall be debited to the appropriate units under respective 
Demand. 
(c)   The scheme is subject to Audit as per Government norms. 
 
 
 
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PART-III 
SUPERVISION OF THE SCHEME. 
 
21.  The Director may review the implementation of the sch eme from time to time or 
through Divisional Officer.  The Divisional Officer shall inspect or cause to be 
inspected any matter connected with the administration o f the scheme. The Zonal 
Officer will remain in charge of proper execution of t he scheme and maintenance of 
the records. 
22.  Any doubt in interpretation of any provision of the se Rules or in administering the 
same, shall be referred to the Director of Textiles for appropriate action. 
 
ORDER  
Ordered that the Resolution be published in the next issue of Odisha Gazette.  
 
By Order of the Governor 
 
CHITHRA ARUMUGAM 
Commissioner-cum -Secretary to Government 
  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10  
 Ex. Gaz. 22-173+100  

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