On 30 March 2026, the Delhi Government notified the Delhi Lakhpati Bitiya Scheme Rules, aiming to strengthen the social, educational, and financial security of girl children.
The scheme came into effect on 1 April 2026, while deposits linked to the education of girl children will be implemented from the academic session 2026—27.
Key highlights:
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This scheme replaces the earlier Delhi Ladli Scheme, 2008, to enhance the social status, educational attainment, and long-term financial security of girl children, while preventing discrimination and early marriage.
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It is applicable to girls born in Delhi, belonging to families with an annual income up to Rs. 1, 20,000, limited to two girl children per family.
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The eligibility of this scheme mentions Girls studying in government, MCD, NDMC, or government-recognized schools in Delhi, as well as those pursuing ITI, Polytechnic, diploma, or graduation courses anywhere in India from recognized institutions.
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The scheme provides milestone-linked financial assistance, starting at birth and continuing through key educational stages such as Class I, VI, IX, XI, XII, diploma, and graduation.
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The accumulated financial assistance can reach Rs. 1 lakh or more, redeemable when the beneficiary attains 18 or 21 years of age, subject to fulfilment of prescribed conditions.
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The beneficiary is required to remain unmarried until the age of 18 years and complete mandatory immunization as per government norms to continue receiving benefits.
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Special relaxations are provided for girls residing in government-run and licensed Child Care Institutions (CCIs), where the State acts as the guardian.
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Applications and renewals under the scheme are to be submitted online through a dedicated portal, with direct benefit transfer to the girl child’s Aadhaar-linked bank account upon maturity.
[Delhi Lakhpati Bitiya Scheme Rules, published on 30-3-2026]
