(a) the number of transgender persons in the country, State-wise;
(b) whether the Government is aware that such transgenders have no right to education, employment,
ration card and civil rights etc.;
(c) if so, the action plan of the Government for the rehabilitation of these socially segregated people;
(d) whether the Government proposes to bring a legislation to legitimatize the very existence of these
transgenders; and
(e) if so, the details thereof and if not, the reasons thereof?
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ANSWER
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MINISTER OF THE STATE IN THE MINISTRY OF SOCIAL JUSTICE & EMPOWERMENT (SHRI D. NAPOLEON)
(a): In the population census, gender of every person is recorded as either male or female,
therefore no separate figures of transgender persons in the country are available.
(b) to (e): The Election Commission of India has permitted transgender persons to have a separate third
identity on electoral rolls. However, there is no proposal at present to bring out a legislation or
rehabilitation plan specific for transgenders.
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