- (1.) By I.A. No. 37, permission is sought to modify the National Maternity d Benefit Scheme (N.M.B.S.) and to introduce a new scheme namely Janani Suraksha Yojana (J.S.Y.). Whereas in I.A. No. 54, the prayer is that the Scheme should not be modified by reducing, abridging or qualifying in any way the social assistance entitlements created under the original scheme of N.M.B.S. for expecting B.P.L. mothers, including cash entitlement of Rs. 500 provided therein.
(2.) We have requested learned Additional Solicitor General to place on record further material in the form of affidavit to effectively implement the new scheme sought to be introduced. The further material shall include the approximate distance of public health centre from the residential complexes and the facility of transportation, etc. The Commissioner shall also examine the matter in depth and file a report. The response to the application may be f filed within eight weeks. Meanwhile, the existing National Maternity Benefit Scheme will continue.
(3.) On oral application of Mr. Gonsalves, for the present, we permit Mr. Harsh Mander to continue to assist the Commissioner Dr. Saxena.;