Uttarakhand act 009 of 2005 : Uttaranchal Protection of interests of Depositors (in Financial Establishments) Act, 2005

dze la[;k& 16 iathd`r la[;k&Mh0,u0@&30@03 ¼ykblsUl Vw iksLV fonkmV izhisesUV½ ljdkjh xtV] mÙkjkapy

mÙkjkapy ljdkj }kjk izdkf"kr

vlk/kkj.k

fo/kk;h ifjf"k'V

Hkkx&1] [k.M ¼d½

¼mÙkjkapy vf/kfu;e½

nsgjknwu] c`gLifrokj 27 tuojh] 2005 bZ0 ek?k 07] 1926 "kd lEor~

mÙkjkapy "kklu

fo/kk;h ,oa lalnh; dk;Z foHkkx la[;k 419@fo/kk;h ,oa lalnh; dk;Z@2005 nsgjknwu] 27 tuojh] 2005

vf/klwpuk

fofo/k

**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk ikfjr mRrjkapy fu{ksid ¼tekdrkZ½ fgr laj{k.k ¼foRrh; vf/k'Bkuksa esa½ fo/ks;d] 2005 dks fnukad 27&01&2005 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 09 o'kZ 2005 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA

1

mRrjk[k.M fu{skid ¼tekdrkZ½ fgr laj{k.k ¼foRrh; vf/k'Bkuksa esa½ vf/kfu;e] 2005 ¿mRrjk[k.M vf/kfu;e la[;k 09] o'kZ 2005À

mRrjk[k.M jkT; esa foRrh; vf/k'Bkuksa esa fu{ksidksa ¼tekdrkZvksa½ ds fgrksa dh laj{kk ds fy, vf/kfu;e

Hkkjr x.kjkT; ds ipiuosa o'kZ esa mRrjk[k.M jkT; dh fo/kku lHkk }kjk fuEuor~ vf/kfu;fer%& Lkaf{kIr uke] foLrkj

,oa izkjEHk

1- ¼1½ Hkkjr x.kjkT; ds ipiuosa o'kZ esa vf/kfu;fer ;g vf/kfu;e mRrjk[k.M fu{ksid ¼tekdrkZ½ fgr laj{k.k ¼foRrh; vf/k'Bkuksa esa½ vf/kfu;e] 2005 dgyk,xkA ¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M esa gksxkA

¼3½ ;g ljdkjh xtV esa vf/klwfpr gksus ds fnukad ls izoR̀r gqvk le>k tk;sxkA IkfjHkk'kk,a 2- ;fn lanHkZ esa vU;Fkk visf{kr u gks rks bl vf/kfu;e esa&& ¼d½ ^^lgk;d dyDVj izFke Js.kh** dk rkRi;Z m0iz0 Hkw&jkTkLo vf/kfu;e] 1901 ¼o'kZ 1901 dk vf/kfu;e la0 3½] mRrjk[k.M esa ;Fkk izoR̀r ds v/khu fu;qDr vf/kdkjh ls gS( ¼[k½ ^^l{ke izkf/kdkjh** dk rkRi;Z /kkjk 5 ds v/khu fu;qDr izkf/kdkjh ls gS( ¼x½ ^^fu{ksi** esa ,slh fdlh /kujkf"k dh izkfIr ;k fdlh foRrh; vf/k'Bku }kjk fdlh cgqewY; oLrq dk Lohdj.k lfEefyr gS vFkok lnSo lfEefyr gqvk le>k tk;sxk] ftls fofufnZ'V vof/k ds ckn ;k vU;Fkk udn ;k oLrq vFkok fofufnZ'V lsok ds :Ik esa C;kt] cksul] ykHk ;k fdlh vU; izdkj ds Qk;ns ds lkFk ;k mlds fcuk okfil fd;k tkuk gS] fdUrq blesa fuEufyf[kr dk lekos"k ugha gS%&

¼1½ va"kiwath] _.k&i= ¼fMcSapj ckaM½ ;k Hkkjrh; izfrHkwfr ,oa fofue; cksMZ vf/kfu;e] 1992 ¼o'kZ 1992 dk vf/kfu;e la0 15½ d s v/khu LFkkfir Hkkjrh; izfrHkwfr ,oa fofue; cksMZ }kjk fn, x, ekxZfunZs"kksa vkSj cuk, x;s fof;eksa esa lfEefyr dksbZ vU; fy[kr ds :i esa tqVkbZ x;h /kujkf"kA

¼2½ fdlh QeZ ds Hkkxhnkjksa }kjk iwath ds :i esa nh xbZ /kujkf"k;kaA ¼3½ cSafdax fofu;ferhdj.k vf/kfu;e] 1949 ¼o'kZ 1949 dk vf/kfu;e la[;k 10½ dh /kkjk 5 ds [k.M ¼x½ esa ifjHkkf'kr fdlh vuqlwfpr cSad ;k lgdkjh cSad ;k dksbZ vU; cSafdax dEiuh ls izkIr /kujkf"k;kaA

¼4½ fuEufyf[kr ls izkIr dksbZ /kujkf"k%&&&

¼d½ Hkkjrh; vkS|ksfxd fodkl cSad]

¼[k½ dEiuh vf/kfu;e] 1956 ¼o'kZ 1956 vf/kfu;e la[;k 1½ esa ;k /kkjk 4 d esa fofufnZ'V dksbZ vU; foRrh; laLFkk] vFkok

¼x½ dksbZ vU; laLFkk ftls bl fufeRr ljdkj }kjk fofufnZ'V fd;k tk,( ¼5½ lkekU; dk;Z lapkyu ds nkSjku&&&

¼d½ izfrHkwfr tek]

¼[k½ O;ogkjh }kjk tek]

¼x½ vfxze /ku] rFkk

¼?k½ lkeku ;k lsok ds vkns"k ds cnys vfxze ds :i esa izkIr /kujkf"k(

2

¼6½ rRle; jkT; esa izoR̀r lkgwdkjh lEcU/kh fdlh vf/kfu;e ds v/khu iathdr̀ O;fDr;ksa ds fdlh la?k ;k QeZ vFkok O;fDr ls izkIr dksbZ /kujkf"k( ¼7½ fpV ds lEcU/k esa va"knku ds :i esa izkIr dksbZ /kujkf"kA Li'Vhdj.k&1& ^^fpV** dk rkRi;Z fpV Q.M ,DV] 1982 ¼o'kZ 1982 vf/kfu;e la[;k 40½ dh /kkjk 2 ds [k.M ¼x½ esa leuqnsf"kr vFkZ ls gSA

Li'Vhdj.k&2& fdlh lEifRr ¼py vFkok vpy½ dh fcdzh ij fdlh fodzsrk }kjk fdlh dzsrk dks fn;k x;k dksbZ m/kkj bl [k.M ds iz;kstuksa ds fy, fu{ksi ugha le>k tk,xk(

¼?k½ ^^vfHkfgr U;k;ky;** dk rkRi;Z /kkjk 10 ds v/khu xfBr vfHkfgr U;k;ky; ls gS( ¼³½ ^^foRrh; vf/k'Bku** dk rkRi;Z fdlh ,sls O;fDr ;k O;fDr;ksa ds lewg ls gS] ftlesa QeZ vFkok dEiuh lfEefyr gS] tks fdlh ;kstuk ;k O;oLFkk ds v/khu ;k fdlh vU; jhfr ls fu{ksi Lohdkj djrs gSa fdUrq blesa cSafdx fofu;ferhdj.k vf/kfu;e] 1949 ¼o'kZ 1949 dk vf/kfu;e la[;k 10½ dh /kkjk 5 ds [k.M ¼x½ esa ifjHkkf'kr dksbZ fuxe ;k fdlh jkT; ljdkj ;k dsUnz ljdkj ds LokfeRo vFkok fu;a=.kk/khu dksbZ lgdkjh lfefr ;k cSafdax dEiuh lfEefyr ugha gS(

¼p½ ^^ljdkj** dk rkRi;Z mRRkjk[k.M ljdkj ls gSA

foRrh; vf/k'Bku }kjk

diViw.kZ O;frdze

3- ;fn dksbZ foRrh; vf/k'Bku fu{ksi dh ifjiDork ij C;kt] cksul] ykHk ;k fdlh vU; :i esa opukuqlkj Qk;ns ds lkFk fu{ksi dk izfr lank; djus esa diViw.kZ O;frdze djrk gS ;k ;Fkkvk"oklu fu{ksi ds cnys lsok iznku djus esa vlQy gksrk gS rks laizorZd] Hkkxhnkj] funs"kd] izcU/kd lfgr izR;sd O;fDr ;k ,sls foRrh; vf/k'Bku ds izcU/ku ;k dkjckj ;k dk;Z lapkyu ds fy, mRrjnk;h fdlh vU; O;fDr ;k deZpkjh dks nks'k fl) gksus ij dkjkokl] ftldh vof/k N% o'kZ rd gks ldrh gS] dk n.M fn;k tk,xk vkSj ml ij tqekZuk] ftldh lhek ,d yk[k :i;s rd gks ldrh gS] fd;k tk ldrk gS rFkk ,slk foRrh; vf/k'Bku tqekZuk nsus dk Hkh ftEesnkj gksxk tks ikap yk[k :i;s dh lerqY; jkf"k rd gks ldrk gS ;k tgka ,sls fu{ksi dk ifjek.k /kujkf"k ds :i esa O;Dr fd;k tk ldrk gS] ogka ,sls O;frdze esa varfuZfgr /kujkf"k dk nqxquk] buesa tks Hkh vf/kd gks] tqekZuk nsus dk ftEesnkj gksxk %

ijUrq micU/k ;g gS fd U;k;ky; ds fu.kZ; esa vfHkfyf[kr fo"ks'k vkSj i;kZIr dkj.k ds vHkko esa dkjkokl rhu o'kZ ls de ugha gksxk vkSj tqekZuk izR;sd O;fDr ds lkis{k chl gtkj :i;s ls de ugha gksxk vkSj ,sls foRrh; vf/k'Bku ds lkis{k ,d yk[k :i;s ls de ugha gksxkA

Li'Vhdj.k& bl /kkjk ds iz;kstu gsrq dksbZ foRrh; vf/k'Bku tks C;kt] cksul] ykHk ;k fdlh vU; :i esa opukuqlkj Qk;ns ds lkFk ,sls fu{ksi dk izfr lank; djus esa diViw.kZ O;frdze djrk gS ;k ;Fkk opu ,sls fu{ksi dks cnys fofufnZ'V lsok iznku djus esa vlQy gksrk gS ;k fu{ksi ds cnys djkj dh xbZ fofufnZ'V lsok bl vk"k; ls iznku djus esa vlQy gksrk gS] ftlls ,d O;fDr dks lnks'k vfHkykHk gksrk gS vkSj nwljs dks lnks'k gkfu ;k fu{ksi Lohdkj djrs le; vlk/; vFkok O;kikfjd ǹf'V ls vO;kogkfjd opu fn, tkus ;k fu{ksiksa ls vftZr /ku ;k ifjlEifRr;ksa dks bl jhfr ls vfHkfu;ksftr djus ds dkj.k ftlesa vko";drk iM+us ij mldh olwyh esa varfuZfgr tksf[ke gks] mRiUu vleFkZrk ds dkj.k ,slk O;frdze djrk gS] rks le>k tk,xk fd mlus diViw.kZ O;frdze fd;k gS ;k diViw.kZ

3

fu{ksiksa dks ykSVkus esa O;frdze ij

lEifRr;ksa dh dqdhZ 4- ¼1½ ljdkj ;k ftyk eftLVsªV viuh&viuh vf/kdkfjrk esa Loeso ;k f"kdk;r izkIr gksus ij /kkjk 3 esa fofufnZ'V diViw.kZ laO;ogkj dh f"kdk;r dk vUos'k.k dj ldrs gSaA ftyk eftLVªsV f"kdk;r ds lkFk viuh fjiksVZ "kh?kzrk"kh?kz ljdkj dks vxzlkfjr djsxkA

¼2½ rRle; izoR̀r fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh&& ¼,d½ tgka fu{ksidksa ls vFkok vU;Fkk f"kdk;r izkIr gksus ij ljdkj dk lek/kku gks tkrk gS fd dksbZ foRrh; vf/k'Bku&&

¼d½ ifjiDork ds i"pkr~ ;k fu{ksidksa }kjk ekaxs tkus ij fu{ksi ykSVkus] ;k ¼[k½ C;kt ;k vU; Qk;ns] ftudk vk"oklu fn;k x;k Fkk] ds Hkqxrku djus] ;k ¼x½ ,sls fu{ksi ds cnys lsok iznku djus esa vlQy jgrk gS];k ¼nks½ tgka ljdkj ds ikl ;g fo"okl djus dk dkj.k gS fd dksbZ foRrh; vf/k'Bku fu{ksiksa dks /kks[kk nsus ds vk"k; ls lqfopkfjr jhfr ls dk;Z dj jgk gS] tks muds fy, vfgrdj gksxk] ;k

¼rhu½ tgka ljdkj dk lek/kku gks tkrk gS fd ,sls foRrh; vf/k'Bku }kjk fu{ksiksa dks ykSVkus ;k C;kt ;k vU; Qk;ns ftudk vk"oklu fn;k x;k Fkk] ds Hkqxrku ;k mu lsokvksa dks iznku djus dh lEHkkouk ugha gS] ftuds cnys fu{ksi Lohdkj fd;k x;k rks ljdkj ,sls foRrh; vf/k'Bkuksa ds fu{ksidksa ds fgrksa dh laj{kk ds fy, fyf[kr :i esa dkj.k vfHkfyf[kr djus ds i"pkr~ ljdkjh xtV esa izdkf"kr dj /ku ;k lEifRr dh] tks fo"okl fd;k tkrk gS fd foRrh; vf/k'Bku }kjk laxzg fd, x, fu{ksiksa ls vius uke ;k fdlh vU; O;fDr ds uke ls vf/kxzghr dh xbZ gS ;k tgka ;g ekywe gks tk, fd ,slk /ku ;k vU; lEifRr dqdhZ ds fy, miyC/k ugha gS ;k fu{ksiksa dk izfrlank; djus ds fy, i;kZIr ugha gS rks mDr foRrh; vf/k'Bku dh ,slh] vU; lEifRr ;k ,sls foRrh; vf/k'Bkuksa ds laizorZdksa] Hkkxhnkjksa] funs"kdksa] izcU/kdksa ;k lnL;ksa ;k fdlh vU; O;fDr dh futh ifjlEifRr;ksa dh dqdhZ ds vkns"k tkjh djsxhA ¼3½ mi/kkjk ¼2½ ds v/khu bl vkns"k d s izdkf"kr gksus ij vfHkfgr U;k;ky; ls vxzsrj vkns"k izkIr gksus rd ml foRrh; vf/k'Bku rFkk mlesa mfYyf[kr O;fDr;ksa dh leLr lEifRr;ka vkSj ifjlEifRr;ka rRdky ljdkj }kjk fu;qDr l{ke izkf/kdkjh esa fufgr gks tk,xhA

Lk{ke izkf/kdkjh dh

fu;qfDr

5- ¼1½ ljdkj }kjk /kkjk 4 ds v/khu dqdZ fd, /ku vkSj lEifRr ij fu;a=.k j[kus ds fy, vius vf/kdkfj;ksa esa ls fdlh vf/kdkjh dks ftldk in lgk;d ftykf/kdkjh] izFke Js.kh ls fuEu Lrj dk ugha gksxk vFkok fdlh izFke Js.kh vf/kdkjh dks] l{ke izkf/kdkjh fu;qDr fd;k tk,xkA

¼2½ mDr vkns"k ds izdkf"kr gksus ds iUnzg fnu ds vUnj vfHkfgr U;k;ky; ls vxzsrj vkns"kksa] tSlk vfHkfgr U;k;ky; vko";d le>s] ds fy, l{ke izkf/kdkjh vkosnu izLrqr djsxk ftlds lkFk ,d ;k vf/kd "kiFk&i= layXu djsxk( ftuesa mu dkj.kksa dk ftuds vk/kkj ij ljdkj }kjk /kkjk 4 ds v/khu mDr vkns"k tkjh fd;k x;k gS vkSj /kujkf"k ;k vU; lEifRr ftls fo"okl fd;k tkrk gS] fu{ksiksa ls vftZr dh xbZ gS rFkk mu O;fDr;ksa dk] ;fn dksbZ gksa] dk C;kSjk ftuds uke ,slh lEifRr ds fufgr ;k vftZr fd, tkus dk fo"okl fd;k tkrk gS ;k /kkjk 4 ds v/khu dqdZ dh xbZ dksbZ vU; lEifRr dk vko";d mYy s[k gksxkA

4

¼3½ l{ke izkf/kdkjh] fo"ks'k U;k;ky; ;k vfHkfgr U;k;ky; ;k vU; fdlh U;kf;d eap ;Fkk fLFkfr dh izknsf"kd vf/kdkfjrk ds vUnj fLFkr fdlh foRrh; vf/k'Bku ;k bl vf/kfu;e ds v/khu vf/klwfpr fdlh O;fDr dh ;k n"̀;r% mlds /ku] lEifRr ;k ifjlEifRr;ksa ls lEcfU/kr fdlh fookn ;k fo'k; oLrq ds lEcU/k esa U;k; fu.kZ;u gsrq fdlh leku vf/kfu;e ds v/khu ftls fdlh vU; jkT; ljdkj }kjk LFkkfir ;k xfBr ;k "kfDr;ka lkSaih xbZ gksa] bl vf/kfu;e ds izkfo/kkuksa ds izorZu gsrq leqfpr vkns"k ikfjr djus ds fy, fo"ks'k U;k;ky; ;k vfHkfgr U;k;ky; ;k vU; ,sls U;kf;d eap dks Hkh ,d vkosnu izLrqr djsxkA

Lk{ke izkf/kdkjh ds

drZO; ,oa "kfDr;ka

6- ¼1½ /kkjk 5 dh mi/kkjk ¼1½ dh O;kidrk ij izfrdwy izHkko Mkys fcuk l{ke izkf/kdkjh bl vf/kfu;e ds iz;kstu dk ikyu djsxk(

¼2½ ¼,d½ fu;qfDr vkns"k izkIr gksus ij l[ke izkf/kdkjh lEcfU/kr foRrh; vf/k'Bku dh leLr /kujkf"k;ksa vkSj ifjlEifRr;ksa dk "kh?kzrk ls oLrqxr dCtk ysus ds fy, tSlk og vko";d vkSj lehphu le>s] vko";d dk;Zokfg;ka dj ldsxk vkSj mi;qZDr iz;kstu ds fy, l{ke izkf/kdkjh dks lEiw.kZ "kfDr;ka izkIr gksaxhA ¼nks½ [k.M ¼1½ ds v/khu fufgr "kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk l{ke izkf/kdkjh dks fuEufyf[kr vf/kdkj gksaxs&&

¼d½ fdlh iqfyl izkf/kdkjh ;k fdlh vU; izkf/kdkjh ;k vf/kdkjh ls lgk;rk dh ekax djuk vkSj ,slh ekax ij iqfyl izkf/kdkjh ;k fdlh ,sls vU; izkf/kdkjh ;k O;fDr dk drZO; gksxk fd og vko";d lgk;rk iznku djs(

¼[k½ vuqlwfpr O;kikfjd cSad esa [kkrk [ksys vkSj lowy dh xbZ leLr /kujkf"k;ka tek djsa rFkk l{ke vf/kdkjh dh gSfl;r ls izkIr /kujkf"k dk laO;ogkj djrs le; cSad [kkrksa dk lapkyu djsa(

¼x½ fdlh O;fDr ls ftlds dCts ;k fu;a=.k esa foRrh; vf/k'Bku dh dksbZ /kujkf"k ;k ifjlEifRr ds gksus dk fo"okl fd;k tkrk gS] vko";d lwpuk iznku djus vkSj ,slh ifjlEifRr;ksa dk dCtk l{ke izkf/kdkjh dks lkSaius dh ekax djuk rFkk ,sls O;fDr dks ,slh ekax dk vfoyEc vuqikyu djuk gksxk(

¼?k½ ,sls fof/k O;ol;kh ;k pkVZMZ ,dkmUVsaV ;k fdlh vU; O;fDr dks fu;qDr djuk ftldh lsok,a foRrh; vf/k'Bku dh ifjlEifRr;ksa dk dCtk ysus vkSj ifjlEifRr;ksa dh olwyh ds fy, vko";d gks(

¼³½ foRrh; vf/k'Bku dh ;k mlds fu;a=.kk/khu fdlh fcdzh ;ksX; izfrHkwfr ;k ijkdzE; fy[kr dk fodz;] gLrkUrj.k] ì'Bkadu] ijkdze.k ;k vU;Fkk laO;ogkj djuk rFkk mldk leqfpr :i ls mUekspu djuk(

¼p½ foRrh; vf/k'Bku dh ;k mlds fu;a=.kk/khu fdlh py ;k vpy lEifRr dh lkoZtfud uhykeh ;k vfHkfgr U;k;ky; ds iwokZuqeksnu ls futh O;oLFkk }kjk fodz;] gLrkUrj.k ;k vU;Fkk laO;ogkj djuk %

ijUrq micU/k ;g gS fd ifjlEifRr;ksa dh uk"koku ensa ;Fkk"kh?kz] tSlk fd l{ke izkf/kdkjh mfpr le>s] lkoZtfud uhykeh }kjk csp nh tk,axh( ¼N½ vfHkfgr U;k;ky; }kjk ikfjr vkns"kksa ds vuqlkj cSad [kkrksa ls Hkqxrku djuk( ¼t½ ,slk izR;sd vkSj leLr dk;Zokgh vkSj dk;Z djuk tks foRrh; vf/k'Bku dh ifjlEifRr;ksa dh "kh?kzr;k olwyh ds fy, vko";d gksA

Li'Vhdj.k& bl /kkjk ds iz;kstu gsrq ^^foRrh; vf/k'Bku** okD;ka"k esa mDr vf/k'Bku ds funs"kd] laizoZrd] izcU/kd ;k lnL; vFkok ,sls vU; O;fDRk dk lekos"k gS ftldh lEifRr ;k ifjlEifRr;ka /kkjk 4 ds v/khu dqdZ dh xbZ gSaA -----------------------------------------------

5

1

¿6d ¼1½ izR;sd foRrh; vf/k'Bku bl vf/kfu;e ds izkjEHk ij vFkok mlds i"pkr mRrjk[k.M jkT; esa viuk O;kikj izkjEHk ;k lapkfyr dj jgk gks] ,sls O;kikj dks lapkfyr djus o mlds izkf/kdkjh ds lEca/k esa fooj.k mfYyf[kr djrs gq, jkT; esa foRrh; vf/k'Bku vkSj mldh eq[; "kk[kk dk;kZy; dh fLFkfr tgk a og LFkkfir gS] ;fn dksbZ gks] jkT; esa foRrh; vf/k'Bku ds O;kikj ;k ekeyksa ds lapkyu gsrq izca/ku ds fy, mRrnk;h izR;sd O;fDr ds LFkkbZ irs vkSj ,sls vU; fooj.k tSlk fofgr fd;k tk;] ftyk dysDVj rFkk ftys ds iqfyl v/kh{kd dks fjiksVZ izLrqr djsxkA

¼2½ ,slh fjiksVZ jkT; esa foRrh; vf/k'Bku ds vius O;kikj dks lapkfyr djus ;k izkjEHk djus ij lkr fnu ds Hkhrj izLrqr dh tk;sxh(

ijUrq ;g fd dksbZ foRrh; vf/k'Bku tks bl vf/kfu;e ds izkjEHk ls iwoZ ,sls O;kikj dks lapkfyr dj jgk gS] ,slh fjiksVZ ,sls izkjEHk dh rkjh[k ls lkr fnu ds Hkhrj izLrqr djsxkA

¼3½ izR;sd foRrh; vf/k'Bku vius O;kikj vkSj foRrh; fLFkfr] mlds fofuos"k dk {ks= vkSj jkT; ds Hkhrj rFkk ckgj fd, x, /ku ds fofuos"k dh fLFkfr rFkk ,sls vU; fooj.k tSlk fofgr fd;k tk;] fdlh foRrh; o'kZ ds izR;sd =Sekl dh lekfIr ij ,d ekg ds Hkhrj =Sekfld fooj.k ftyk dySDVj vkSj ftys ds iqfyl v/kh{kd dks miyC/k djk;sxkA ¼4½ tks dksbZ bl /kkjk ds mica/kksa dk mYya?ku djsxk og vFkZn.M ls tks ds ipkl gtkj :i;s rd dk gks ldsxk] n.Muh; gksxkAÀ

ifjlEifRr;ksa vkSj

fu{ksi ns;rkvksa dk

fu/kkZj.k

7- ¼1½ l{ke izkf/kdkjh fu;qfDr dh frfFk ds rhl fnu ds vUnj foRrh; vf/k'Bku dh ifjlEifRr;ksa vkSj fu{ksi lEcU/kh ns;rkvksa dk fu/kkZj.k djsxk vkSj mudk fooj.k vfHkfgr U;k;ky; dks izLrqr djsxkA

¼2½ rRi"pkr~ l{ke vf/kdkjh O;fDrxr :i ls ;k izHkkoh ek/;eksa esa izdkf"kr dj uksfVl tkjh djsxk vkSj izfrHkwr ysunkjksa ls] ;fn dksbZ gksa] rFkk foRrh; vf/k'Bku ds fu{ksidksa ls Hkh nkos vkeaf=r djsxk vkSj vius lk{; fo) djus ds fy, leqfpr izek.k lfgr nkos izLrqr djus ds fy, vkeaf=r djsxkA

¼3½ mi/kkjk ¼2½ ds v/khu izR;sd uksfVl esa tks nkosnkjksa dks Hkstk x;k gks ;k dk;ZfUor fd;k x;k le>k tk,] bl ckr dk mYys[k gksxk fd ;fn uksfVl ds fnukad ls ,d ekg dh lekfIr ls iwoZ l{ke izkf/kdkjh dks nkos dk fooj.k ugha Hkstk x;k rks nkok dks bl vf/kfu;e ds izkfo/kkuksa ds v/khu Hkqxrku dk gdnkj nkok ugha ekuk tk;sxkA ¼4½ izfrHkwr ysunkj dks Hksts x, izR;sd uksfVl }kjk ;g visf{kr gksxk fd uksfVl ds fnukad ls ,d ekg dh vof/k dh lekfIr ls iwoZ og izfrHkwfr dk ewY;kadu dj ys vkSj ,sls uksfVl esa ;g Hkh mYys[k fd;k tk,xk fd ;fn izfrHkwfr dk ewY;kadu nkos ds lkFk l{ke izkf/kdkjh dks ugha Hkstk tkrk gS rks l{ke izkf/kdkjh Lo;a izfrHkwfr dk ewY;kadu djsxk vkSj mlds }kjk fd;k x;k ewY;kadu ,sls izfrHkwr ysunkj ij ck/;dj gksxkA ¼5½ ;fn nkosnkj mi /kkjk ¼4½ ds vuqlkj uksfVl dk vuqikyu ugha djrk gS rks ,slh izfrHkwfr dk l{ke izkf/kdkjh }kjk viuh loksZre foosd cqf) ds vuqlkj ewY;kadu fd;k tk,xkA

Lk{ke izkf/kdkjh }kjk

fjiksVZ izLrqr djuk

8- /kkjk 7 ds vuqlkj fjiksVZ djus ds i"pkr~ l{ke izkf/kdkjh olwy dh xbZ /kujkf"k ls fu{ksidksa dks Hkqxrku djus dh vuqKk izkIr djus ds fy, vfHkfgr U;k;ky; esa vkosnu djsxkA ,slk vkosnu djrs le; l{ke izkf/kdkjh fu{ksidksa ds izfr ns;rkvksa vkSj vU; ns;rkvksa dk fu/kkZj.k djsxk vkSj ;fn olwy dh xbZ ;k fd, tkus ;ksX; /kujkf"k lEiw.kZ ns;rkvksa dh iwfrZ gsrq i;kZIr ugha gS rks og vfHkfgr U;k;ky; ds vkns"kksa ds vuqlkj fu{ksidksa dks Hkqxrku djus vkSj /kujkf"k ds laforj.k dh vuqKk izkIr djus ds fy, vfHkfgr U;k;ky; ls fuosnu djsxkA

--------------------------------------------------------------

1& mRrjk[k.M vf/kfu;e la[;k 02 o'kZ 2017 dh /kkjk 2 }kjk var%LFkkfirA

6

ifjlEifRr;ksa dh olwyh vkSj fu{ksidksa dks Hkqxrku lEcU/kh vfHkfgr U;k;ky; dh

"kfDr;ka 9- ¼1½ vfHkfgr U;k;ky; dks bl vf/kfu;e ds izkfo/kkuksa ds dk;kZUo;u gsr q leLr "kfDr;ka izkIr gksaxhA

¼2½ mi/kkjk ¼1½ dh O;kidrk ij izfrdwy izHkko Mkys fcuk vfHkfgr U;k;ky; fuEufyf[kr dk;Z dj ldsxk%&&

¼d½ bl vf/kfu;e ds izkfo/kkuksa ds izHkkoh dk;kZUo;u gsrq le{k izkf/kdkjh dks] tSlk mfpr le>s] dksbZ funsZ"k ns ldsxk(

¼[k½ fofHkUu _.kh O;fDr;ksa }kjk ns; foRrh; vf/k'Bku dks ns; jkf"k;ksa ds fooj.k dk vuqeksnu] foRrh; vf/k'Bku dh ifjlEifRr;ksa dk ewY; fu/kkZj.k] fu{ksidksa dh lwph vkSj mudks ns; jkf"k;ksa dks vafre :i iznku djuk(

¼x½ l{ke izkf/kdkjh dks foRrh; vf/k'Bku dh ;k mlds fu;a=.kk/khu ifjlEifRr;ksa dk dCtk ysus vkSj fodz;] gLrkarj.k ;k ifjlEifRR;ksa dh izdf̀r d vk/kkj ij lkoZtfud uhykeh ;k izkbosV fcdzh }kjk] tSlk Hkh mfpr le>s] dqdZ ifjlEifRr;ksa dh olwyh vkSj mudh fcdzh ls izkIr /kujkf"k dks cSad [kkrksa esa tek djus ds funsZ"k nsuk(

¼?k½ foRrh; vf/k'Bku dh ifjlEifRr;ksa dk dCtk ysus vkSj olwyh ds fy, l{ke izkf/kdkjh }kjk fd, tkus okys O;; dk vuqeksnu(

¼³½ l{ke izkf/kdkjh }kjk fu{ksidksa dks Hkqxrku djus ds fy, vkns"k ;k ml n"kk esa tcfd bl izdkj olwy dh xbZ /kujkf"k ls lEiw.kZ fu{ksi ns;rk dh iwfrZ i;kZIr u gks] fu{ksidksa dks lekuqikfrd Hkqxrku ggsrq vkns"k nsuk(

¼p½ dEiuh dh ifjlEifRr;ksa dh olwyh rFk foRrh; vf/k'Bku d s fu{ksidksa dks izfrlank; vFkok mlls vkuq'kafxd fo'k; ;k fdlh ekeys ds lEcU/k esa dksbZ ,slk vkns"k ikfjr djuk] tks vfHkfgr U;k;ky; mfpr le>sA

Li'Vhdj.k& bl /kkjk ds iz;kstu gsrq ^^foRrh; vf/k'Bku** okD;ka"k esa mDr vf/k'Bku ds funs"kd] laizorZd] izcU/kd ;k lnL; vFkok ,sls vU; lnL; dk lekos"k gS ftldh lEifRr ;k ifjlEifRr;ka /kkjk 4 ds v/khu dqdZ dh xbZ gSaA vfHkfgr U;k;ky; dk

xBu

10- ¼1½ bl vf/kfu;e ds iz;kstu gsrq ljdkj mRrjk[k.M mPPk U;k;ky; ds eq[; U;k;k/kh"k dh lgefr ls ljdkjh xtV esa izdkf"kr ,sls {ks= ;k {ks=ksa ;k ,sls izdj.k ;k izdj.kksa dh Js.kh vkSj lewg ds fy, tSlk fd vf/klwpuk e sa fofufnZ'V fd;k tk,] vij ftyk ,oa ls"ku U;k;k/kh"k lfgr ftyk ,oa ls"ku U;k;k/kh"k ds laoxZ esa ,d ;k vf/kd vfHkfgr U;k;ky;ksa dk xBu dj ldsxhA

¼2½ vfHkfgr U;k;ky; ds vfrfjDr fdlh U;k;ky; dh] ftlesa izslhMsUlh uxj fnokyk vf/kfu;e] 1909 ¼o'kZ 1909 dk vf/kfu;e la[;k 3½ rFkk iazkrh; fnokyk vf/kfu;e] 1920 ¼o'kZ 1920 vf/kfu;e la0 5½ ds v/khu xfBr U;k;ky; Hkh lfEefyr gSa] fdlh fo'k; ds lEcU/k esa ftl ij bl vf/kfu;e ds micU/kksa dh lgk;rk yh tkrh gS] vf/kdkfjrk ugha gskxhA

¼3½ fdlh vU; U;k;ky; esa yfEcr izdj.k] fdlh fo'k; ds lEcU/k esa ftl ij bl vf/kfu;e ds micU/k ykxw gskrs gSa] bl vf/kfu;e dh /kkjk 4 dh mi/kkjk ¼2½ ds v/khu fuxZr vf/klwpuk ds fnukad ls vfHkfgr U;k;ky; dks vUrfjr le>s tk,axsA dqdhZ ls lEcfU/kr

vfHkfgr U;kky; dh

"kfDr;ka 11- ¼1½ /kkjk 5 ds v/khu vkosnu izkIr gksus ij l{ke izkf/kdkjh foRrh; vf/k'Bku ;k fdlh vU; O;fDr dks ftldh ifjlEifRr dqdZ dh xbZ gS vkSj /kkjk 4 ds v/khu ljdkj }kjk l{ke izkf/kdkjh esa fufgr dh xbZ gS] vkosnu i=] "kiFk&i=ksa rFkk vfHkfyf[kr lk{;] ;fn dksbZ gksa] ds lkFk uksfVl tkjh djsxk vkSj mDr vf/k'Bku rFkk ,sls O;fDr ls ,sls

7

fnukad dks tks uksfVl esa fofufnZ'V fd;k tk,xk ;k mls iwoZ dkj.k crkvksa dh dqdhZ dk vkns"k D;ksa u vkR;fUrd dj fn;k tk,] dk vkns"k tkjh djsxkA ¼2½ vfHkfgr U;k;ky; mu lHkh O;fDr;ksa dks Hkh ftUgksaus foRrh; vf/k'Bku fgr ;k gd gksus ds nkos ;k mlds lEHkkouk ds lEcU/k esa mls vH;kosnu fn;k gS ;k ,sls O;fDr dh ftls mi/kkjk ¼1½ ds v/khu ,slk uksfVl tkjh fd;k x;k gS] uksfVl tkjh djsxk vkSj ,sls lHkh O;fDr;ksa ls mlh fnukad dks tks uksfVl esa fofufnZ'V fd;k tk,( mifLFkr gksus ;fn os pkgsa rks vkSj lEifRr;ka ;k mlds fdlh Hkkx dh dqdhZ ds fo:) bl v/kkj ij vkifRr djus] ds vkns"k nsxk fd ,slh lEifRr ;k mlds Hkkx esa mudk fgr gSA ¼3½ dqdZ dh xbZ lEifRr ;k mlds fdlh Hkkx esa fgr ds gksus dk nkok djus okyk O;fDr bl ckr ds gksrs gq, Hkh fd bl /kkjk ds v/khu mls uksfVl rkehy ugha fd;k x;k] mi/kkjk ¼4½ ;k mi/kkjk ¼6½ ds v/khu vkns"k ikfjr fd, tkus ls igys fofufnZ'V fnukad dks ;k mlls igys fdlh Hkh le; mi;qZDr ds vuqlkj vfHkfgr U;k;ky; esa vkifRr mBk ldrk gSA

¼4½ ;fn fofufnZ'V fnukad dks ;k mlls igys mi/kkjk ¼1½ ds v/khu dksbZ dkj.k ugha crk;k x;k ;k dksbZ vkifRr ugha mBkbZ xbZ rks l{ke izkf/kdkjh dqdhZ ds vkns"k dks iw.kZ djrs gq, rqjUr ,d vkns"k ikfjr djsxk vkSj ,slk funsZ"k fuxZr djsxk tks dqdZ dh xbZ ifjlEifRr;ksa dh olwyh vkSj dqdZ dh xbZ lEifRr ls olwy dh xbZ /kujkf"k ds fu{ksidksa esa leku :i ls forj.k ds fy, vko";d gSA

¼5½ ;fn mi;qZDr ds vuqlkj dkj.k crk;k x;k ;k dksbZ vkifRr mBkbZ xbZ rks vfHkfgr U;k;ky; mlds vUos'k.k dh dk;Zokgh djsxk vkSj ,slk djrs le; vfHkfgr U;k;ky; i{kksa dh ijh{kk rFkk vU; lHkh igyqvksa ij bl vf/kfu;e ds micU/kksa ds v/khu laf{kIr izfdz;k viuk,xk tSlk fd flfoy izfdz;k lafgrk] 1908 ¼o'kZ 1908 dk vf/kfu;e la0 5½ esa visf{kr gS vkSj mDr lafgr ds v/khu okn dh lquokbZ djrs le; U;k;ky; dh leLr "kfDr;ksa dk iz;ksx djsxkA vkifRr mBkus okys O;fDr dks ;g lk{; izLrqr djuk gskxk fd dqdhZ ds fnukad dks dqdZ dh xbZ lEifRr esa mldk dqN fgr FkkA ¼6½ mi/kkjk ¼5½ ds v/khu fd, x, vUos'k.k ds i"pkr~ vfHkfgr U;k;ky; ;Fkk"kh?kz vf/kekU;r% ekeys dks mls fufnZ'V fd, tkus ds ,d o'kZ ds vUnj /kkjk 4 dh mi/kkjk ¼2½ ds v/khu ikfjr dqdhZ ds vkns"k dks iw.kZ djrs gq, ;k lEifRr ds ,d Hkkx dks dqdhZ ls eqDr dj ;k dqdhZ ds vkns"k dks fujLr djrs gq, vkns"k ikfjr djsxk % fdUrq micU/k ;g gS fd tc rd ;g lek/kku ugha gks tkrk fd foRrh; vf/k'Bku ;k mi/kkjk ¼1½ esa fufnZ'V O;fDr dk lEifRr esa fgr gS vkSj mruh /kujkf"k ;k lEifRr] ftldk ewY; foRrh; vf/k'Bku ds fu{ksidksa dks izfrlank; djus ds fy, visf{kr ewY; ls de ugha gksxk dqdhZ ds v/khu jgsxh] vfHkfgr U;k;ky; ,sls fgr dks dqdhZ ls eqDr ugha djsxkA

¼7½ ;fn fdlh ,sls O;fDr }kjk vkosnu&i= izLrqr fd;k tkrk gS ftls leku vf/kfu;fefr ds v/khu fdlh vU; jkT; ljdkj }kjk ml ljdkj }kjk dqdZ dh xbZ /kujkf"k] lEifRr ;k ifjlEifRr;ksa ij fu;a=.k j[kus ds fy, lE;d~ :i ls izkf/kdr̀] xfBr ;k fofufnZ'V fd;k x;k gS vkSj "kfDr iznku dh xbZ gS rks vfHkfgr U;k;ky; viuh leLr

"kfDr;ksa dk iz;ksx djsxkA ekuks vkosnu&i= bl vf/kfu;e ds v/khu izLrqr fd;k x;k gS vkSj ,slh vf/kfu;fefr ds micU/kksa dks ykxw djus ds fy, ,sls vkosnu&i= ij leqfpr vkns"k ikfjr djsxk ;k funs"k nsxkA

vln~HkkoiwoZd

vurfjfr;ksa dh

lEifRr dh dqdhZ

12- ¼1½ tgka foRrh; vf/k'Bku ;k /kkjk 4 esa fufnZ'V vU; O;fDr dh dqdhZ ds fy, miyC/k ifjlEifRr;ka ,sls foRrh; vf/k'Bku }kjk fu{ksidksa dks izfr lank; djus ds fy, visf{kr /kujkf"k ;k ewY; ls de ikbZ tk,a vkSj tgka vfHkfgr U;k;ky; dk "kiFk&i= }kjk ;k

8

vU;Fkk lek/kku gks tkrk gS fd ;g fo"okl djus ds ;qfDr&;qDr dkj.k gSa fd mDr foRrh; vf/k'Bku us fdlh lEifRr dks ¼bl vf/kfu;e ds izkjEHk gksus ls igys ;k ckn esa½ ln~Hkkouk ls vU;Fkk lewfpr izfrYkkHk ds fy, vUrfjr dj nh gS rks vfHkfgr U;k;ky; ,slh lEifRr ds vUrfjrh dks uksfVl nsdj ¼pkgs mlus og lEifRr mDr foRrh; vf/k'Bku ls lh/ks izkIr dh gks ;k ugha½ ml fnukad dks tks uksfVl esa fofufnZ'V fd;k tk,] mifLFkr gksus vkSj blls ;g dkj.k crkus dh vis{kk djsxk fd vUrfjrh dh mruh lEifRr ftldk ewY; vUrfjr lEifRr ds leqfpr ewY; ds lerqY; gks] D;ksa u dqdZ dj yh tk,A

¼2½ tgka mDr vUrfjrh fofufnZ'V fnukad dks mifLFkr ugha gksrk vkSj dkj.k ugha crkrk vFkok /kkjk 1 dh mi/kkjk ¼5½ esa dh xbZ O;oLFkk dh jhfr ls fd, x, vUos'k.k ds i"pkr~ vfHkfgr U;k;ky; dk lek/kku gks tkrk gS fd mDr vUrfjrh dks lEifRr dk vUrj.k ln~HkkoiwoZd ugha Fkk ;k leqfpr izfrykHk ds fy, fd;k x;k Fkk rks vfHkfgr U;k;ky; mDr vUrfjrh dh mruh lEifRr dqdZ djus dk vkns"k nsxk ftruh fd vfHkfgr U;k;ky; ds fopkj ls vUrfjr lEifRr ds leqfpr ewY; ds lerqY; gksxhA dqdhZ ds cnys

izfrHkwfr

13- foRrh; vf/k'Bku ;k O;fDr ftldh lEifRr bl vf/kfu;e ds v/khu dqdZ dh xbZ gS ;k dqdZ dh tkus okyh gS] fdlh Hkh le; ,slh dqdhZ ds cnys izfrHkwfr nsus dh vuqKk ds fy, vfHkfgr U;k;ky; esa vkosnu dj ldsxk vkSj tgka izlrkfor vkSj nh xbZ izfrHkwfr vfHkfgr U;;k;ky; dh jk; esa lek/kkudkjd vkSj i;kZIr gS rks og dqdZ dk vkns"k fujLr dj ldrk gS ;k ;FkkfLFkfr] dqdhZ dk vkns"k ikfjr ugha djsxkA iz"kklu 14- vfHkfgr U;k;ky; ,sls O;fDr dk ftldk bl vf/kfu;e ds v/khu dqdZ dh xbZ ;k l{ke izkf/kdkjh esa fufgr lEifRr esa fgr gks] vkosnu&i= ij vkSj l{ke izkf/kdkjh }kjk lqus tkus dk volj iznku djus ds i"pkr~ ,sls vkns"k ns ldrk gS ftls vfHkfgr U;k;ky; fuEufyf[kr ds fy, U;k;laxr vkSj ;qfDr&;qDr le>s&

¼d½ dqdZ dh xbZ vkSj l{ke izkf/kdkjh esa fufgr ,slh lEifRr esa ls mruh /kujkf"k;ksa dh O;oLFkk djuk ftuesa vkosnd fgr j[kus dk nkok djrk gS] tks vkosnd vkSj mlds ifjokj ds fuokZg vkSj tgka vfHkfgr U;k;ky; esa /kkjk 3 ds v/khu mlds fo:) n.Muh; dk;Zokgh vkjEHk dh xbZ gks] ogka vkosnd ds izfrokn lEcU/kh O;; ds fy, ;qfDr&;qDr :i ls vko";d gks(

¼[k½ tgka rd O;ogkfjd gks] dqdhZ ls izHkkfor fdlh O;kikj fo"ks'k :i ls ,sls O;kikj esa Hkkxhnkjksa ds fgr dh laj{kk(

¼x½ ,sls foRrh; vf/k'Bku dh fdlh lkafof/kd ;k vU;Fkk ns;rk dk mUekspuA vihy 15- Lk{ke izkf/kdkjh lfgr vfHkfgr U;k;ky; ds fdlh vkns"k ls O;fFkr dksbZ Hkh O;fDr vkns"k ds rhl fnu ds vUnj mPp U;k;ky; esa vihy dj ldsxkA

fo"ks'k yksd

vfHk;kstd

16- Lkjdkj vf/klwpuk }kjk ,sls vf/koDrk dks] ftlus ckj esa de&ls&de nl o'kZ fo"ks'k yksd vfHk;kstd ;k fo"ks'k ljdkjh odhy ¼IyhMj½ vfHkfgr U;k;ky; esa ekeysa ds lapkyu gsrq fu;qDr djsxhA

vijk/kksa ls lEcfU/kr

vfHkfgr U;k;ky; dh

izfdz;k ,oa "kfDr;ka

17- ¼1½ vfHkfgr U;k;ky; vfHk;qDr ds fopkjkFkZ lqiqnZ fd, tkus ds cxSj vijk/k dks laKku esa ys ldrk gSA vfHk;qDr O;fDr ij fopkj.k djrs le; ls"ku lEcU/kh ekeyksa ij fopkj.k gsrq n.M izfdz;k lafgrk] 1973 ¼o'kZ 1974 dk vf/kfu;e la[;k 2½ eas fofgr

9

izfdz;k dk vuqikyu djsxkA ¼2½ /kkjk 467 ds micU/k ds flok; n.M izfdz;k lafgrk 1973 ¼o'kZ 1974 dk vf/kfu;e la[;k 2½ ds leLr micU/k ;FkklEHko vfHkfgr U;k;ky; dh dk;Zokgh ij ykxw gksaxs rFkk mDr micU/kksa ds iz;kstu gsrq vfHkfgr U;k;ky; dks eftLV~sªV le>k tk;sxkA ¼3½ vfHkfgr U;k;ky; lanfHkZr O;fDr ds lEcU/k esa fjekaM dh "kfDr dk iz;skx djsxk tSlk fd n.M izfdz;k lafgrk] 1973 ¼o'kZ 1974 dk vf/kfu;e la[;k 2½ dh /kkjk 167 vkSj 309 ds vUrxZr izkfo/kkfur gSA

¼4½ vfHkfgr U;k;ky; bl vf/kfu;e ds vUrxZr vijk/k dk ijh{k.k djrs le; bl vf/kfu;e ds vfrfjDr vU; vijk/kksa ds lEcU/k esa Hkh vfHk;qDr dk Hkkjrh; n.M izfdz;k lafgrk] 1973 ¼o'kZ 1974 dk vf/kfu;e la[;k 2½ ds vUrxZr vfHk;ksxksa dk Hkh ijh{k.k djsxkA

¼5½ bl vf/kfu;e ds vUrxZr n.Muh; vijk/k laKs; ,oa xSj&tekurh gksaxsA vU; fof/k;ksa ij

vf/kHkkoh vf/kfu;e

18- bl vf/kfu;e esa vU;Fkk dh xbZ O;oLFkk ds flok; rRle; izoR̀r fdlh ,slh vU; fof/k ds ukrs izHkkoh fdlh izFkk ;k izpyu ;k fy[kr esa fdlh vlaxr ckr ds gksrs gq, Hkh bl vf/kfu;e ds micU/k izHkkoh gksaxsA

Lkn~Hkkoukiw.kZ dh xbZ

dk;Zokgh ds fy,

laj{k.k

19- bl vf/kfu;e ds v/khu ljdkj ;k l{ke izkf/kdkjh] ;k vf/kdkjh ;k ljdkj ds deZpkjh ds fo:) fdlh Hkh ,slh ckr ds fy, okn ;k vU; dk;Zokgh ugha dh tk ldsxh tks ln~HkkoukiwoZd dh xbZ gks ;k fd;s tkus dk vk"k; gksA fu;e cukus dh

"kfDr 20- ¼1½ vf/kfu;e ds iz;kstuksa dk ikyu djus ds fy, jkT; ljdkj ljdkjh xtV esa vf/klwfpr dj fu;e cuk ldsxhA

¼2½ ;fn fdlh fo"ks'k fnukad dks izoR̀r gksus ds fy, vfHkO;Dr u gksa rks bl vf/kfu;e ds v/khu cuk, x, fu;e vkSj fuxZr vf/klwpuk,a mRrjk[k.M jkT; ds ljdkjh xtV esa izdkf"kr dh tk,axh vkSj muds izdk"ku ds fnukad dks izoR̀r gksaxhA dfBukbZ;ksa ds

fujkdj.k dh "kfDr

21- ;fn bl vf/kfu;e ds micU/kksa dks ykxw djus esa dksbZ dfBukbZ mRiUu gksrh gS rks ljdkj ;Fkkolj vkns"k }kjk dksbZ Hkh ,slk dk;Z dj ldrh gS tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj tks dfBukbZ dks nwj djus ds fy, vko";d izrhr gksA

10

THE UTTARAKHAND PROTECTION OF INTERESTS OF DEPOSITORS

(IN FINANCIAL ESTABLSHMENTS) ACT, 2005

[Uttarakhand Act No. 09 of 2005]

AN

ACT

to protect the interests of depositors in financial establishments in the state of Uttarakhand. Be it enacted in the Fifty-fifth year of the Republic of India by the Legislative Assembly of the State of Uttarakhand as follows:-

Short title,

Extent and

commencement

1. (1) This Act may be called the Uttarakhand Protection of Interests of Depositors (in Financial Establishments) Act, 2005.

(2) In extends to the whole of Uttarakhand.

(3) It shall be deemed to have come in to force on the date of its publication in the official gazette.

Definitions 2. In this Act unless the context otherwise requires--

(a) "Assistant Collector Ist Class" means an officer appointed as such under the U.P. Land Revenue Act, 1901(Act No.3 of 1901) (as applicable to the State of Uttarakhand);

(b) "Competent Authority" means the Authority appointed under section 5;

(c) "Deposit" includes and shall be deemed always to have included any receipt of money or acceptance of any valuable commodity by any Financial Establishment to be returned after a specified period or otherwise, either in case or kind or in the form of a specified service with or without any benefit in the form of interest, bonus, profit or in any other form, but does not include:-

(i) amount raised by way of share capital or by way of debenture, bond or any other instrument covered under the guidelines given, and regulations made, by the Securities and Exchange Board of India, established under the Securities and Exchange Board of India Act,1992 (Act No. 15 of 1992);

(ii) amounts contributed as capital by partners of a firm;

(iii) amounts received from a scheduled bank or co-operative bank or any other banking company as defined in clause(c) of section 5 of the banking Regulation act, 1949 (Act no 10 of 1949);

(iv) any amount received from—

(a) the Industrial Development Bank of India,

(b) any financial institution specified in or under section 4 A of the companies act, 1956 (Act No. 1 of 1956),or

(c) any other institution that may be specified by the Government in this behalf;

(v) amounts received in the ordinary course of business by way of—

(a) security deposit,

(b) dealership deposit,

(c) earnest money, and

(d) advanced against order for goods or services;

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(vi) any amount received from an individual or a firm or an association of is for the time being in force in the State; and

(vii) any amount received by way of subscriptions in respect of a Chit. Explanation I—"Chit" has the meaning as assigned to it in clause (b) of section 2 of the Chit funds Act, 1982 (Act No.40 of 1982)

Explanation II- Any credit given by a seller to a buyer on the sale of any property (whether movable or immovable) shall not be deemed to be a deposit for the purposes of this clause;

(d) "Designated Court" means the Designated Court constituted under section 10;

(e) "Financial Establishment" means any person or a group of individuals including a firm or a company accepting deposits under any scheme or arrangement or in any other manner but does not include a corporation or a co-operative society owned or controlled by any State Government or the Central Government or a banking company as defined under clause (c) of section 5 of the banking Regulation Act, 1949 (Act No. 10 of 1949);

(f) "Government' means the Government of Uttarakhand. Fraudulent

default by

Financial

Establishment

3. Any Financial Establishment, which fraudulently defaults any repayment or deposit on maturity along with any benefit in the form of interest, bonus, profit or in any other form as promised or fraudulently fails to render service as assured against the deposit, every person including the promoter partner, director, manager or any other person or an employee responsible for the management of or conduction of the business or affairs of such Financial Establishment shall, on conviction, be punished with imprisonment for a term which may extend to six years and with fine which may extend to one lakh of rupees and such Financial Establishment shall also be liable for a fine which may extend to an amount equivalent to rupees five lakhs or where such deposit is quantifiable in terms of money twice the amount involved in such default, whichever is more:

Provided that in the absence of special and adequate reasons recorded in the judgment of the court, the imprisonment shall not be less than three years and the fine shall not be less than rupees twenty thousand as against each individual and not less than rupees on lakh against such Financial Establishment.

Explanation- For the purpose of this section, a Financial Establishment, which commits default in repayment of such deposit with such benefits in the form of interest, bonus, profit or in any other form as promised or fails to render any specified service promised against such deposit, or fails to render any specific service agreed against the deposit with an intention of causing wrongful gain to one person or wrongful loss to another person or commits such defaults due to its inability arising out of impracticable or commercially not viable promised made while accepting such deposit or arising out of deployment of money or assets acquired out of the deposits in such a manner as it involves inherent risk in recovering the same when needed, shall be deemed to have committed a default or failed to render the specific service, fraudulently.

Attachment of

properties on

default of return

4. (1) Government or the District Magistrate in their respective jurisdiction suo moto or on receipt of the complaints may cause investigation of a complaint of fraudulent transaction referred to in section 3. The District Magistrate

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of deposits shall forward his report together with the complaint to the Government at the earliest.

(2) Notwithstanding anything contained in any other law for the time being in force—

(i) Where, upon complaints received from the depositors, or otherwise, the Government is satisfied that any Financial Establishments has failed—

(a) to return the deposit after maturity or on demand by the depositor, or

(b) to pay interest or other assured benefit, or

(c) to provided the service against such deposit;

(ii) Where the Government has reason to believe that any Financial Establishment is acting in a calculated manner detrimental to the interests of the depositors, with an intention to defraud them; or

(iii) Where the Government is satisfied that such Financial Establishment is not likely to return the deposits or make payment of interest or other benefits assured or to provide the services against which the deposit is received, the Government may, in order to protect the interests of the depositors of such Financial Establishments, after recording reasons in writing, issue an order by publishing it in the Official Gazette, attaching the money or property believed to have been acquired by such Financial Establishment either in its own name or in the name of any other person from and out of the deposits collected by the financial Establishments, and where it transpires that such money or other property is not available for attachment or not sufficient for repayment of the deposits, such other property of the said Financial Establishments or the personal assets of the promoters, partners, directors, managers or members or any other person of the said Financial Establishments.

(3) On the publication of the order under sub-section (2), all the properties and assets of the Financial Establishment and the persons mentioned therein shall forthwith vest in the competent Authority appointed by the Government pending further order from the Designated Court. Appointment

of competent

Authority

5. (1) Government shall appoint any of its officers not below the rank of the Assistant Collector Ist class or a Class-I Officer as the Competent Authority to exercise control over the money and the properties attached by the Government under section 4.

(2) The competent Authority shall, apply within fifteen days from the date of the publication of the said order, to the Designated court, accompanied by one or more affidavits stating the grounds on which the Government has issued the said order under section 4 and the amount of money or other property believed to have been acquired out of the deposits and the details, if any, of persons in whose name such property is believed to have been invested or acquired or any other property attached under section 4, for such further orders as a Designated Court may find necessary.

(3) The Competent Authority may also make an application to any Special Court or Designated Court or any other judicial forum established or constituted or entrusted with the powers by any other State Government under any similar enactment for adjudication any issue or subject matter pertaining to money or property or assets belonging to or ostensibly

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belonging to a Financial Establishment or any person notified under this Act situated within the territorial jurisdiction of that Special Court or Designated Court or any judicial forum as the case may be, for passing appropriate orders to give effect to the provisions of this Act. Duties and

powers of

Competent

Authority

6. (1) Without prejudice of the generalities of sub-section (1) of section 5, the Competent Authority may carry out the purpose of this Act.

(2) (i) on receipt of order of appointment, the Competent Authority shall take such necessary actions as it is necessary or expedient for taking physical possession of all the monies and assets of the concerned financial establishment expeditiously and the competent Authority shall have all the powers which are necessary for the aforesaid purpose.

(ii) Without prejudice to the generality of the powers vested under clause (i), the Competent Authority shall be entitled to---

(a) require assistance of any police authority or any other authority or person and on such requisition it shall be the duty of the police authority or such other authority or person to extend necessary assistance;

(b) open bank accounts in any scheduled commercial bank and credit all monies realized and operate the bank accounts while dealing with the money received in his capacity as Competent Authority;

(c) require any person believed to be in possession or control over any money or assets of the Financial Establishment, to furnish necessary information, to hand over possession of such assets to the Competent Authority and such person shall comply with the requisition without any loss of time;

(d) appoint legal practitioner or chartered accountant or any other person whose services are necessary for taking possession of assets and realization of the assets of the Financial Establishment;

(e) sell, receive, transfer, endorse, negotiate, or otherwise deal with any marketable security or negotiable instrument belonging to or in the control of the Financial Establishment and give proper discharge for the same;

(f) sell, transfer or otherwise realize any movable or immovable property belonging to, or in the control of the Financial Establishment either by public auction or with the prior approval of the Designated Court private arrangement:

Provided that the perishable items of assets shall be sold by public auction as soon as the competent Authority deems fit;

(g) make payment as per the orders passed by the Designated Court from out of the bank accounts; and

(h) do all and every acts and deeds which would be necessary for the speedy realization of the assets of the Financial Establishment. Explanation- For the purpose of this Section, the expression "Financial Establishment" includes the directors, promoters, managers or member of said establishment or any other person whose property or assets have been attached under section 4.

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¹[6A (1) Every Financial establishment which commences or carries on its business as such in the State of Uttrakhand on or after the commencement of this Act shall make a report to the District Collector and the superintendent of police of the district, mentioning the details about its authority to carry on such business, the location of the Financial Establishment in the State and its main Branch Office, if any, wherever situated, permanent address of every person responsible for the management of, or conducting of the business or affairs of, the financial establishment in the State and such other particulars as may be prescribed.

(2) Such report shall be made within seven days from the date on which a financial establishment commences or carries on its business as such in the State;

Provided that a financial establishment which has been carrying on its business as such prior to the commencement of this Act make such report within seven days from the date of such commencement.

(3) Every financial establishment shall furnish a quarterly return within one month of the expiry of each quarter of a financial year to the District Collector and the Superintendent of police of the district in respect of its business and financial position, the area of its investment and the location of investment of moneys made by it within and outside the State, if any, and such other particulars as may be prescribed.

(4) Whoever contravenes the provisions of this section shall be punished with fine which may extend to fifty thousand rupees.]¹

Assessment of

assets and

deposit

liabilities

7. (1) Within thirty days from the date of appointment, the Competent Authority shall assess the deposit liabilities and the assets of the Financial Establishment and submit the statement thereof to the Designated Court.

(2) The Competent Authority thereafter shall issue notice either individually or by means of effective media publication, inviting the claims from secured creditors, if any, and also the depositors of the Financial Establishment to submit their claims with proper proof to establish the same.

(3) Every notice under sub-section (2) sent to or deemed to have been effected to claimants shall state that if the statement of claim is not sent to the Competent Authority before the expiry of the period of one month from the date of notice, the claims shall not be treated as claim entitled to be paid under the provision of this Act.

(4) Every notice sent to a secured creditor shall require him to value the security before the expiry of the period of one month from the date of the notice and such notice shall also state that if the statement of the claim together with the valuation of the security is not sent to the Competent Authority, the Competent Authority himself shall value the security and his valuation shall be binding on such secured creditors.

(5) If the claimant fails to comply with the notice as per the sub-section (4), such security shall be valued by the competent Authority in his best judgment.

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1 - Inserted by section 2 of UK Act no 02 of 201 7.

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Report by the Competent Authority

8. After making a report as per section 7, the Competent Authority shall make an application to the Designated Court seeking permission to make payment to the depositors out of the money realized. While making such application, the competent Authority shall assess the liability to the depositors and other liabilities and in case the money realized or realizable is not sufficient to meet the entire liability, make a submission to the Designated court seeking permission for making payment to the depositors and disburse the money as per the orders of the Designated Court.

Power of the

Designated

Court

regarding

realization of

assets and

payment to

depositors

9. (1) The Designated Court shall have all the powers for giving effect to the provisions of this Act.

(2) Without prejudice to the generality of sub-section (1), the Designated Court may—

(a) give any direction to the Competent Authority as it deems fit, for effective implementation of the provisions of this Act;

(b) approve the statement of dues of the Financial Establishment due from various debtors, assessment of the value of the assets of the Financial Establishment, finalise the list of the depositors and their respective dues;

(c) direct the Competent Authority to take possession of any assets be longing to or in the control of the Financial Establishment and sell, transfer or realize the attached assets either by public auction or by private sale, as he deems fit, depending upon the nature of assets and credit the sale proceeds thereof to the bank accounts;

(d) Approve the necessary expenditure to be incurred by the Competent Authority for taking possession and realization of the assets of the Financial Establishment;

(e) order for payment to the depositors by the competent Authority or order for proportionate payment to the depositors in the event of the money so realized is sufficient to meet the entire deposit liability; and

(f) pass any order which the Designated Court deems fit for realization of the assets of the company and repayment to the depositors of the Financial Establishment or on any matter or issue incidental thereto. Explanation - For the purpose of this section, the expression "Financial Establishment" includes the directors, promoters, managers or member of said establishment or any other person whose property or assets have been attached under section 4.

Constitution of

Designated

Court

10. (1) for the purposes of this Act, the Government may, with the concurrence of the Chief Justice of the Uttarakhand High Court, by notification, in the Official Gazette, constitute one of more Designated Courts in the cadre of District and Sessions Judge including Additional District and Sessions Judge for such area or areas or for such case or class or group of cases, as may be specified in the notification.

(2) No court including the court constituted under the Presidency Towns Insolvency Act, 1909 (Act No. 3 of 1909) and the Provincial Insolvency Act, 1920 (Act No.5 of 1920) other than the Designated Court shall have jurisdiction in respect of any matter to which the provisions of this Act are invoked.

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(3) Any pending case in any other court in respect of which the provisions of this Act are invoked, shall stand transferred to the Designated Courts from the date of notification issued under sub-section (2) of section 4 of the Act. Power of

Designated

Court

regarding

Attachment

11. (1) Upon receipt of an application under section 5, the Designated Court shall issue to the Financial Establishment or to any other person whose property is attached and vested in the competent Authority by the Government under section 4, a notice accompanied by the application and affidavits and of the evidence, if any, recorded calling upon the said Establishment and the said person to show cause on or before a date to be specified in the notice, as to why the order of attachment should not be made absolute.

(2) The Designated Court shall also issue such notice, to all other persons represented to it as having or being likely to claim, any interest or title in the property of the Financial Establishment or the person to whom; the notice is issued under sub-section (1), calling upon all such persons to appear on the same date as specified in the notice and make objection if they so desire to the attachment of the property or any portion thereof, on the ground that they have interest in such property or portion thereof.

(3) Any person claiming an interest in the property attached or any portion thereof may, notwithstanding that no notice has been served upon him under this section, make an objection as aforesaid to the Designated Court at any time on or before the specified date before and order is passed under sub-section (4) or sub section (6).

(4) The Designated Court shall if no cause is shown and no objection are made on or before the specified date, under sub-section (1), forthwith pass an order making the order of attachment absolute, and issue such direction as may be necessary for realisation of the assets attached and for the equitable distribution amongst the depositors of the money realized from and out of the property attached.

(5) If case is shown or any objection is made as aforesaid, the Designated Court shall proceed to investigate the same and in so doing, as regards the examination of the parties and in all other respects, the Designated Court shall, subject to the provisions of this Act follow the summary procedure as contemplated under the Civil procedure Code, 1908(Act No.5 of 1908) and exercise all the powers of a court in hearing a suit under the said Code. Any person making an objection shall be required to adduce evidence to show that at the date of the attachment he had some interest in the property attached.

(6) After investigation under sub-section (5), the Designated Court shall pass an order as early as possible preferably within one year of the reference of the case to it, either making the order of attachment passed under sub- section (2) of section 4 absolute or varying it by releasing a portion of the property from attachment or canceling the order of attachment :

Provided that the Designated Court shall not release from attachment any interest which it is satisfied that the Financial Establishment or the person referred to in sub-section (1) has in the property, unless it is satisfied that there will remain under attachment an amount or property of value not less than the value that is required for re-payment to the depositors of such Financial Establishment.

(7) Where an application is made by any person duly authorized or constituted or specified by any other State Government under similar enactment

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empowering him to exercise control over any money or property or assets attached by that State Government, the Designated Court shall exercise all its powers, as if, such an application were made under this Act and pass appropriate order or direction on such application so as to give effect to the provisions of such enactment.

Attachment of

property of

mala-fide

transferees

12. (1) Where the assets available for attachment of a Financial Establishment or other person referred to in section 4 are found to be less than the amount or value which such financial Establishment is required to repay to the depositors and where the Designated Court is satisfied by affidavit or otherwise, that there is reasonable cause for believing that the said Financial Establishment has transferred (whether before or after the commencement of this Act) any of the property otherwise than in good faith or for proper consideration, the Designated Court may, by notice, require any transferee of such property (whether or not he received the property directly from the said Financial Establishment) to appear on a date to be specified in the notice and show cause why so much of the transferee's property as is equivalent to the proper value of the property transferred should not be attached.

(2) Where the said transferee does not appear and show cause on the specified date, or where after investigation in the manner provided in sub-section (5) of section 11, the Designated Court is satisfied that the transfer of the property to the said transferee was not in good faith or for proper consideration, to Designated Court shall order the attachment of so much of the said transferee's property as is in the opinion of the Designated Court equivalent to the proper value of the property transferred. Security in lieu

of attachment

13. Any Financial Establishment or person whose property has been of is about to be attached under this Act may, at any time, apply to the Designated Court for permission to give security in lieu of such attachment and where the security offered and given is, in the opinion of the Designated Court, satisfactory and sufficient, it may cancel the order of attachment or, as the case may be, refrain from passing the order of attachment. Administration 14. The Designated Court may, on the application of any person interested in any property attached and vested in the Competent Authority under this Act and after giving the Competent Authority an opportunity of being heard, make such order as the Designated Court considers just and reasonable for--

(a) Providing from such of the property attached and vested in the Competent Authority as the applicant claims an interest in such sums as may be reasonably necessary for the maintenance of the applicant and of his family, and for expenses connected with the defence of the applicant where criminal proceedings have been instituted against him in the Designated Court under section 3;

(b) safeguarding so far as may be practicable the interest of any business affected by the attachment and in particular, the interest of any partners in business;

(c) discharging any liability, statutory or otherwise, of such Financial Establishment.

Appeal 15. Any person including the Competent Authority, if aggrieved by an order of the Designated Court, may appeal to the High Court within thirty days from

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the date of the order. Special public

prosecutor

16. The Government shall, by notification, appoint an Advocate of not less than ten years standing at Bar as a Special public prosecutor or Special Government pleader for the purpose of conducting the case in the Designated Court.

Procedure and

powers of

Designated

Court

regarding

offences

17. (1) The Designated Court may take cognizance of the offence without the accused being committed to it for trial and, in trying the accused person, shall follow the procedure prescribed in the code of Criminal Procedure, 1973 (Act No.2 of 1974) for the trial of Sessions Cases.

(2) Except the provision of section 467 all the provisions of the Code of Criminal procedure, 1973(Act No.2 of 1974) shall, so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions a Designated court shall be deemed to be a Magistrate.

(3) The Designated Court shall exercise the power of remand with regard to person forwarded to it as provided under section 167 and 309 of the Code of Criminal procedure, 1973 (Act No.2 of 1974).

(4) The Designated Court while trying the offence under this Act may also try an offence other than the offence under this Act with which the accused may be charged at the same trial under Code of Criminal Procedure, 1973(Act No.2 of 1974).

(5) The offence punishable under this Act shall be cognizable and non-bailable. Act to override

other laws

18. Save as otherwise provided in this Act the provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any custom or usage of any instrument having effect by virtue of any such law.

Protection of

action taken in

good faith

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