Uttarakhand act 028 of 2005 : Uttaranchal State Commission for Women Act, 2005

dze la[;k& 210 iathdr̀ la[;k&;w0,0@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] "kfuokj 21 fnlEcj] 2002 bZ0 vxzgk;.k] 30] 1924 "kd lEor~

mÙkjkapy "kklu

fo/kk;h ,oa lalnh; dk;Z foHkkx

la[;k 454@fo/kk;h ,oa lalnh; dk;Z@2002 nsgjknwu] 21 fnlEcj] 2002

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 vk;qfoZKku ifj'kn~ fo/ks;d] 2002 dks fnukad 21&12&2002 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 17] lu~ 2002 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA

mRrjk[k.M vk;qfoZKku ifj'kn~ vf/kfu;e] 2002 ¿vf/kfu;e la[;k 17 lu 2002À

¼Hkkjr x.kjkT; ds frjiuosa o'kZ esa mRrjk[k.M fo/kku lHkk }kjk ikfjr½ mRrjk[k.M vk;qfoZKku ifj'kn~ ds lafo/kku ,oa fpfdRlk O;olk; ls tqMs+ O;fDr;ksa ds jftLVs ª"ku gsrq vk/kqfud oSKkfud fpfdRlk i)fr dh leLr "kk[kkvksa gsrq ftudk izlkj] fodkl o O;olk; mRrjk[k.M jkT; fd;k tkrk gks] ds fy;s iz[;kfir v/;kns"k dks izfrLFkkuh vf/kfu;e(

vf/kfu;e

Hkkjr x.kjkT; ds frjiuosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS%&

Hkkx&1

izkjfEHkd

Lkaf{kIr uke rFkk

izkjfEHkdh

1- ¼1½ ;g vf/kfu;e mRrjk[k.M vk;qfoZKku ifj'kn~ vf/kfu;e] 2002 dgyk;sxkA

¼2½ ;g vf/kfu;e mRrjk[k.M jkT; dh lEiw.kZ ifjf/k dks vkPNkfnr djsxkA

¼3½ ;g fnukad 30&10&2002 dks izoŸ̀k gqvk le>k tk;sxkA

ifjHkk'kk,a 2- bl vf/kfu;e esa tc rd lUnHkZ ls vU;Fkk visf{kr u gks%

¼1½ *fu;r fnu* ls og fnu vfHkizsr gS] tks jkT; ljdkj }kjk jkti= esa vf/klwpuk }kjk fu;r fd;k x;k gks(

¼2½ vkdfLed fjfDr* dk rkRi;Z ,slh fjfDr ls fHkUu fjfDr ls gksxk tks fdlh dk;kZy; esa pquko vFkok ukekadu ls Hkjs tkus okys in ij le; chr tkus ls fjDr gks(

¼3½ ifj'kn~* dk rkRi;Z bl vf/kfu;e ds rgr cuh vk;qfoZKku ifj'kn~ ls gksxk( ¼4½ ^mRrjk[k.M* dk rkRi;Z jkT; ds vUrXkZr leLr {ks= ls gksxk] tks mRrjk[k.M esa vkrk gks(

¼5½ ^dk;Zdkjh lfefr* dk rkRi;Z mRrjk[k.M vk;qfoZKku ifj'kn~ dh dk;Zdkjh lfefr ls gksxk] tks vf/kfu;e dh /kkjk 11 }kjk cuh gksxh(

¼6½ ^ljdkj* dk rkRi;Z mRrjk[k.M ljdkj ls gksxk(

¼7½ ^esfMdy izsDVh"kuj* ;k izsDVh"ku* dk rkRi;Z ml O;fDr ls gksxk tks vk/kqfud oSKkfud fpfdRlk i)fr o mlds vUrxZr vkus okyh "kk[kkvksa esa ls fdlh "kk[kk ds vUrxZr dk;Zjr gks ,oa tks Hkkjrh; vk;qfoZKku ifj'kn~ vf/kfu;e] 1956 ¼dsUnzh; vf/kfu;e 102 o'kZ 1956½ dh izFke o f}rh; o r̀rh; vuqlwph esa fofgr vgZrk dk /kkjd gks(

¼8½ vkS'kf/k** dk rkRi;Z vk/kqfud oSKkfud fpfdRlk i)fr dh vkS'kf/k;ksa ls gS ,oa "kY; fpfdRlk o izlwfr esa iz;qDr gksus okyh vkS'kf/k;ksa o fpfdRlk mipkj gsrq iz;qDr gksus okyh lkexzh dks Hkh lfEefyr djsxk ijUrq ftlesa Ik"kq fpfdRlk gsrq vkSk'kf/k;ka o "kY; midj.k] gksE;ksiSfFkd] ls vk;qosZfnd vFkok fl) vFkok ;wukuh i)fr dh nok;sa ugh vk;sxhA^^ esfMdy** "kCn mijksDr ifjHkkf'kr vFkZ ls rkRi;Zf;r gksxh(

¼9½ **lnL;** dk rkRi;Z ifj'kn~ ds lnL; ls gksxk(

¼10½ **fofgr djus** dk rkRi;Z bl vf/kfu;e o mlds vUrxZr cus fu;esak }kjk tks fofgr fd;k x;k gksxk(

¼11½ **v/;{k** dk rkRi;Z ifj'kn~ ds v/;{k l s gksxk(

¼12½ mik/;{k** dk rkRi;Z ifj'kn~ ds mik/;{k ls gksxk( ¼13½ **iaftdk** dk rkRi;Z fpfdRlk O;olkf;;ksa dh ml iaftdk ls gksxk tks vf/kfu;e ds vFkok mlds vUrxZr cuh rFkk lajf{kr dh x;h gks(

¼14½ ^^iathdr̀ fpfdRld** dk rkRi;Z ml fpfdRld ls gksxk] tks iathdj.k gsrq fu/kkZfjr ;ksX;rk tSlk Hkkjrh; vk;qfoZKku ifj'kn~ vf/kfu;e] 1956 }kjk fofgr gS] j[krk gks vkSj ftldk uke iz;ksT; le; esa iaftdk esa vafdr gks fdUrq ;g mu O;fDr;ksa ds laca/k esa ykxw ugh gksxk ftudk uke vufUre :Ik ls iaftdk esa vafdr fd;k x;k gS( ¼15½ ^^fucU/kd(** o mi fucU/kd** dk rkRi;Z ifj'kn~ ds fucU/kd o mi fucU/kd ls gksxk tks vf/kfu;e dh /kkjk 14 }kjk fu;qDr fd;k x;k gks(

¼16½ **fu;e** dk rkRi;Z mu fu;eksa ls gksxk] tks vf/kfu;e dh /kkjk&31 ds vUrxZr cuk;s x;s gksa(

¼17½ Hkkx dk rkRi;Z bl vf/kfu;e ds Hkkx ls gSA

Hkkx&2

Ikfj'kn~ dh LFkkiuk

Lkafo/kku] nkf;Ro ,oa

ifj'kn~ ds vf/kdkj

3- Ikfj'kn~ dk lafo/kku o lgHkkfxrk &&

¼1½ jkT; ljdkj vf/kfu;e ds ykxw fd;s tkus dh frfFk jkti= }kjk vf/klwfpr dj izdkf"kr djsxkA vf/kfu;e ds rgr ,d ifj'kn dk xBu fd;k tk;sxk] tks ^^mRrjk[k.M vk;qfoZKku ifj'kn~** dgyk;sxkA

¼2½ ifj'kn~ ,d fuxfer fudk; gksxk ftldk ,d LFkk;h mRrjkf/kdkj lw= o eksgj gksxk] mls py&vpy lEifRr ds dz;&fodz; rFkk vius /kkj.k esa j[ks tkus ds vf/kdkj gksaxs rFkk og lafonk vkeaf=r dj mu lHkh dk;ksZa dh lEiknuk djk;s tkus gsrq l{ke Hkh gksxk] tks vf/kfu;e }kjk okafNr gks] mls okn pykus o yM+us ds Hkh vf/kdkj gksaxsA Ikfj'kn~ ds fuEufyf[kr lnL; gksaxs%&&&

¼d½ N% lnL; tks fd iathdr̀ gksus dh ;ksX;rk tSlk Hkkjrh; vk;qfoZKku ifj'kn vf/kfu;e] 1956 }kjk fofgr gS] j[krs gksa] jkT; ljdkj }kjk ukfer fd;s tk;saxsA ¼[k½ mRrjk[k.M jkT; esa Hkkjrh; vk; qfoZKku ifj'kn~ }kjk ekU;rk izkIr izR;sd esfMdy dkystksa ds esfMdy QSdYVh }kjk muds f"k{kdksa esa ls pqus x;s ,d lnL;A ¼x½ pkj lnL; tks jkT; ds iathdr̀ fpfdRlk O;olk;h esa ls pqus tk;saxs] ftlesa ,d lnL; mRrjk[k.M fpfdRlk la?k ls Hkh pquk tk;sxk %

ijUrq ,sls fdlh iathdr̀ fpfdRld dks pquko esa oksV Mkyus ;k yM+us dk vf/kdkj ugh gksxk tks&&

¼1½ Hkkjr dk ukxfjd u gks] ,oa

¼2½ og mRrjk[k.M esa u jgrk gks ,oa mRrjk[k.M esa viuk O;olk; u djrk gks o mRrjk[k.M esa fu;qDr u gksA

¼?k½ jkT; ds fo"ofo|ky;ksa ds fpfdRlk ladk; ds v/;{k insu lnL; gksaxsA ¼³½ jkT; ds egkfuns"kd] fpfdRlk lsok] ifj'kn ds insu lnL; gksaxsA ¼4½ ifj'kn~ ds v/;{k o mik/;{k ifj'n ds pqus lnL;ksa ds chp esa ls pqus tk;saxsA ¼5½ ifj'kn~ ds lnL;] v/;{k o mik/;{k ds p;u d s le; dh la[;k o izfdz;k fu;eksa }kjk

fofgr dh tk;sxhA ¼6½ ;fn fdlh pquko esa pquus okys lnL; visf{kr la[;k esa lnL;ksa dk pquko o v/;{k ,oa mik/;{k dk pquko ugh dj ikrs rks jkT; ljdkj dks vf/kdkj gksxk fd og fjfDr;ksa dks Hkjus gsrq ;ksX; O;fDr;ksa esa ls izR;sd dksfV ds lnL; dks ukfer djsaA ukekafdr O;fDr;ksa dks ml le; rd dke ns[kus dk vf/kdkj gksxk tc rd fd fjfDr;ksa ds bl Hkkx ds vuq:Ik fu;fer :Ik ls u Hkj yh tk;sA

¼7½ tc dHkh ifj'kn~ ds lnL;] v/;{k o mik/;{k ds pquko esa dksbZ fookn mRiUUk gksxk rks og lek/kku gsrq jkT; ljdkj dks lanfHkZr gksxk ,oa ml ij jkT; ljdkj }kjk fy;k x;k fu.kZ; vfUre gksxkA

¼8½ vf/kfu;e dh /kkjk 1 mi/kkjk ¼3½ esa fuEu O;oLFkk;sa okafNr ugh gksaxh % ¼d½ tks jkT; ljdkj }kjk ifj'kn ds xBu gsrq izFke ckj dh x;h gks ftlesa jkT; ljdkj izR;sd dksfV ds fy;s mUgha O;fDr;ksa dks ukfer djsxh tks pqus tkus gsrq fu/kkZfjr vgZrk;sa j[krsa gksaA

¼[k½ mijksDr izdkj ls pqus x;s lnL; ml le; rd ds fy;s vius dk;Z dk fuoZgu djsaxs] tSlk fd jkT; ljdkj }kjk vf/klwpuk }kjk fu/kkZfjr fd;k tk;A ,sls lnL;ksa dk dqy ladfyr dk;Zdky rhu o'kZ ls vf/kd ugha gksxk vFkok tks ljdkj }kjk jkti= esa vf/klwfpr dj fu/kkZfjr fd;k tk;A

Ikfj'kn~ dk dk;Zdky 4- ¼1½ ljdkj jktdh; jkti= esa leLr lnL;ksa dk uke izdkf"kr djsxhA ¼2½ vf/kfu;e }kjk vU;Fkk vkjf{kr fd;s x;s izkfo/kkuksa ds vfrfjDr izR;sd lnL; dk dk;Zdky mijksDr mi/kkjk ¼1½ ds rgr vf/klwfpr frfFk ls ikap lky dk gksxk % ijUrqd ,sls O;fDr ftudh lnL;rk fpfdRlk ladk; ds f"k{kdksa }kjk pwuh gqbZ gks vFkok insu gks] Lor% muds ewy in dh lnL;rk ds lkFk ifj'kn ds dk;Zdky ls iwoZ lekIr gks tk;sxhA

¼3½ vf/kfu;e }kjk lqjf{kr izkfo/kkuksa ds vfrfjDr ifj'kn~ ds v/;{k o mik/;{k dk dk; Zdky mlds ifj'kn~ dh lnL;rk d s lekfIr ds fnu lekIr gks tk;sxhA

¼4½ fdlh lnL; ds dk;Zdky dh lekfIr mi/kkjk ¼2½ esa iznRr gksrs gq, Hkh ml le; rd c< tk;sxh ,oa mi/kkjk ¼1½ }kjk mRrjkf/kdkjh ds uke ds izdk"ku ds iwoZ fnu rd dh ekuh tk;sxhA

¼5½ ifj'kn~ ds v/;{k o mik/;{k ds dk;Zdky dh lekfIr mi/kkjk ¼3½ }kjk iznRr gksrs gq, Hkh Lor% c<+dj mRrjkf/kdkjh ds pquko dh frfFk ds iwoZ frfFk dks lekIr gksxhA ¼6½ ifj'kn ds lnL;] v/;{k o mik/;{k ek= ,d vkSj yxkrkj l= gsrq pquko yM+us o ukekafdr gksus ds vf/kdkjh gksaxsA

¼7½ ifj'kn dks vius fdlh lnL; dks ,d yxkrkj dze esa N% ekg ls vf/kd vuqifLFkr jgus gsrq vodk"k fn;s tkus dk vf/kdkj u gksxkA

vkdfLed fjfDr;ka 5- ¼1½ ifj'kn~ ds pqus gq, v/;{k] mik/;{k vFkok lnL; dh vkdfLed fjfDr /kkjk 3 dh mi/kkjk ¼3½ ds [k.M ¼d½ vFkok ¼x½ }kjk pqus x;s izfrfuf/k;ksa es ls gh pquko }kjk dh tk;sxh %

ijUrqd@ ;fn ;g fjfDr lEiw.kZ ifj'kn ds le; lekIr gksus ds N% ekg iwoZ gks rks ugha Hkjh tk;sxhA

¼2½ vf/kfu;e dh /kkjk 3 dh mi/kkjk ¼3½ [k.M ¼1½ vFkok mi/kkjk ¼8½ ds vUrxZr ukekafdr lnL; ds vkdfLed fjfDr dh lwpuk ifj'kn }kjk rqjUr ljdkj dks nh tk;sxh] ftls ljdkj }kjk fQj ukekafdr dj Hkjk tk;sxkA

¼3½ /kkjk 3 vFkok /kkjk 4 dh mi/kkjk ¼1½ o ¼2½ }kjk pqus vFkok ukekafdr gq, O;fDr dh vkdfLed fjfDr ek= ifj'kn ds mrus dk;Zdky ds fy;s gksxh] ftruh vof/k fjfDr ds le; ls lacaf/kr lnL; dh vo"ks'k gksxh] blesa mi /kkjk ¼8½ dh mfDr ck/kd ugh gksxhA R;kxi= 6- ¼1½ v/;{k ;k mik/;{k fdlh Hkh le; vius in ls ifj'kn ds fucU/kd dks lwfpr djrs gq, R;kxi= ns ldrk gSA ;g R;kxi= ml fnu ls ekU; gksxk] ftl frfFk ls bls ifj'kn }kjk Lohdkj fd;k tk;sxk vFkok lwfpr djus dh frfFk ls 60 fnu dh le;kof/k ds Hkhrj ;k nksuksa esa ls tks igys gksA

¼2½ ifj'kn ds pqus gq, lnL; vFkok ukekafdr lnL; viuk R;kxi= fyf[kr :i esa fdlh Hkh le; fucU/kd ds ek/;e ls v/;{k dks vFkok ljdkj dks ns ldsxsaA ;g R;kxi= ml fnu ls ekU; gksxk] ftl fnu ls v/;{k }kjk ;k ljdkj }kjk bls Lohdkj dj fy;k x;k gks vFkok R;kxi= dh lwpuk Hkstus ds 60 fnu ls vf/kd le; O;rhr gks x;k gks vFkok tks igys gksA

fujgZrk vFkok

fu;ksZX;rk

7- ¼1½ pqus gq, vFkok ukekafdr lnL; dks fuEu dkj.kksa ls pquko gsrq vFkok ukekadu gsrq vFkok in ij fujUrj cus jgus gsrq v;ksX; ?kksf'kr fd;k tk;sxk] ;fn& ¼d½ og fnokfy;k ?kksf'kr gks pqdk gks] vFkok]

¼[k½ og vLoLFk efLr'd dk gks vkSj fdlh vf/kd`r U;k;ky; }kjk ,slk ?kksf'kr fd;k x;k gks(

¼x½ ;fn mldk uke jkT; dh iaftdk ls fudky fn;k x;k gks ,oa nksckjk mlesa u fy[kk x;k gks] vFkok]

¼?k½ ;fn og ifj'kn dk iw.kZdkfyd deZpkjh gks vFkok ;fn mls fdlh vuSfud dkj.kksa esa fyIr gksus ds dkj.k U;k;ky; }kjk ltk lquk nh x;h gksA ¼2½ ;fn dksbZ lnL; ifj'kn~ dh yxkrkj rhu cSBdksa esa /kkjk 4 dh mi/kkjk ¼7½ ds vUrxZr Lohdr̀ vodk"k fy;s fcuk vFkok fdlh vU; dkj.k ls] tks ifj'kn ~ ds fopkj ls mldh lhV dks fjDr ?kksf'kr djus gsrq i;kZIr gks] Hkkx u fy;k gks] rks ifj'kn ml lhV dks fjDr ?kksf'kr dj fjfDr dks iw.kZ djus gsrq dk;Zokgh djus dks lora= gksxhA ¼3½ ;fn dksbZ lnL; vius dk;kZy; esa mi/kkjk ¼1½ esa of.kZr dkj.kksa ls vugZ ?kksf'kr fd;k tk; rks ifj'kn bl vk"k; dh ,d vk[;k "kklu dks nsxha ;fn ljdkj v;ksX;rk ds dkj.kksa ls lUrq'V gksrh gS rks ifj'kn ml lhV dks fjDr ?kksf'kr dj nsxhA Ikfj'kn dh cSBd 8- ¼1½ ifj'kn ~ dh cSBd cqykuk] djuk o lapkyu fd;k tkuk fu;eksa }kjk fofgr fd;k tk;sxkA

¼2½ v/;{k tc mifLFkr gks rks og ifj'kn dh izR;sd cSBd dh v/;{krk djsxkA v/;{k dh vuqifLFkfr esa mik/;{k cSBd dh v/;{krk djsxkA ;fn nksuksa vuqifLFkr gksa rks ifj'kn ds lkekU; lnL;ksa esa ls pquk gqvk dksbZ lnL; cSBd dh v/;{krk djsxkA

¼3½ ifj'kn dh cSBd esa fdlh fookfnr fo'k; dks ml cSBd esa mifLFkr lnL;ksa ds oksV ds cgqer ls r; fd;k tk;sxkA

¼4½ fdlh cSBd ds ihBklhu vf/kdkjh dks ml le; oksV nsus dk vf/kdkj izkIr gksuk tc fdlh fo'k; ij i{k o foi{k ds oskV leku gksaA

¼5½ ifj'kn ~ ds fdlh cSBd dh x.kiwfrZ N% lnL;ksa ls] ftuesa v/;{k o mik/;{k Hkh lfEefyr gksaxs] iw.kZ gksxhA tc fdlh cSBd esa mijksDr x.kiwfrZ iw.kZ ugha gks ik jgh gks rks ihBklhu vf/kdkjh de ls de x.kiwfrZ gsrq 30 feuV rd izrh{kk djus ds mijkUr cSBd dks ml fnu vFkok vxys fnu rd ds fy;s LFkfxr dj ldsxk vkSj bldh lwpuk ifj'kn ds lwpuk iV ij vafdr dh tk;sxhA ifj'kn dh vxyh cSBd esa fookfnr fo'k; dks j[kk tk;sxk vkSj x.kiwfrZ ds vHkko ls Hkh mls fuLrkfjr fd;k tk ldsxkA

cSBd dk dk;ZòRr

,oa dk;Zokgh dh

oS/krk

9- ¼1½ ifj'kn dh izR;sd cSBd dk dk;Zo`Rr xksiuh; gksxk ,oa dksbZ Hkh O;fDr ifj'kn ds iwoZ ladYi ds fcuk cSBd dh dk;Zokgh vFkok mlds fdlh va"k dks izdV ugha djsxk % ijUrqd dksbZ O;fDr ifj'kn dh cSBd ds mu fu.kZ;ksa dks izdV vFkok izdkf"kr dj ld sxk] ftlds fy, ifj'kn }kjk ladYi fy;k tk pqdk gS ,oa ;fn ifj'kn us fdlh ladYi }kjk izdk"ku dks loZFkk xksiuh; j[kus dk ladYi u fy;k gksA

¼2½ fdlh Hkh O;fDr }kjk ifj'kn dh lnL;rk vFkok v/;{krk mik/;{k vFkok fdlh cSBd ds ihBklhu vf/kdkjh dh gSfl;r ls fd;s x;s dk;Z] muds pquko vFkok ukekadu ds nks'k vFkok fuvgZrk ds dkj.k lekIr ugh gksxh vFkok ifj'kn ds mu cSBdksa dh dk;Zokgh ftlesa muds }kjk v/;{krk dh x;h gks Hkh okafNr ugh gksxhA ;fn cSBd ds fu.kZ; lnL;ksa ds cgqer ds vk/kkj ij fy;s x;s gksaA

¼3½ tc ifj'kn ~ dk dksbZ in fjDr gks rks ifj'kn ds fujUrj cus lnL; bl izdkj dk dk;Z djsaxs tSls fd og fjfDr ?kfVr u gqbZ gksA

¼4½ ifj'kn ~ }kjk fd;s x;s fdlh Hkh dk;Z ij ek= bl vk"k; ls iz"ufpUg ugh yxk;k tk ldsxk fd mlesa dksbZ fjfDr jg xbZ gks vFkok ifj'kn ~ ds xBu esa fdlh izdkj dk nks'k gksA

Ikfj'kn ds vf/kdkj]

drZO; ,ao dR̀;

10- vf/kfu;e ds v/khu jgrs gq, vFkok fu;eksa }kjk fofgr ifj'kn~ ds vf/kdkj] drZO; ,oa dR̀; fuEu gksaxs %&

¼d½ ,d iaftdk thfor fpfdRlksa gsrq rS;kj fd;k tkuk] vuqjf{kr djuk ,oa fpfdRlk O;;olkf;;ksa ds iathdj.k dh O;oLFkk djukA

¼[k½ fucU/kd ds fu.kZ; ds fo:) dh x;h vihy dks fuLrkfjr djukA

¼x½ fpfdRlk O;olkf;;ksa gsrq vkpkj lafgrk rFkk O;olkf;d vkpj.k dks fofgr fd;k tkukA

¼?k½ fpfdRldksa dks n.M+ nsuk] fuyafcr djuk vFkok mldk uke jktdh; iaftdk ls foyqIr djuk o mlds fo:) vuq"kklfud dk;Zokgh djukA tSlk fd ifj'kn ~ dh jk; esa mfpr ,oa vko";d gksA

¼M-½ vU; lc os vf/kdkj] nkf;Ro ,oa drZO; dk vuqikyu lqfuf"pr djuk tks bl vf/kfu;e }kjk iznRr gksa vFkok fu;eksa }kjk fofgr fd;s tk;saA

¼p½ tu lk/kkj.k dh f"kdk;rksa ¼ftlesa ejht o mlds ifjtu½ tks fdlh fpfdRlk O;kolk;h ds fo:) vHknz vkpj.k vFkok vis{kkiw.kZ drZO; ls lacaf/kr gksa] dks izkIr djuk rFkk mldh foospuk djuk ,ao ekeyksa dk s xq.knks'k ds vk/kkj ij fu.kZ; ysrs gq, ;fn vko";d gks rks oknh dks izfrdj dh vnk;xh djuk rFkk lkFk gh ;fn f"kdk;r vk/kkjghu gks rks f"kdk;rdrkZ ds fo:) dk;Zokgh djukA

¼N½ ifj'kn ds lnL;ksa dks vius O;kolkf;d nkf;Roksa ds fuoZgu esa laj{k.k nsukA ¼t½ ;g lqfuf"pr djuk fd dksbZ Hkh fuvgZ O;fDr vk/kqfud oSKkfud i)fr ls fpfdRldh; dk;Z u dj jgk gksA

dk;Zdkjh lfefr 11- ¼1½ ifj'kn "kh?kz ,d dk;Zdkjh lfefr dk xBu djsxh] ftlds v/;{k insu lnL; gksaxs rFkk ifj'kn d s vU; lnL; mlds lnL; gksaxs tks ifj'kn ds pqus gq, lnL;ksa ls pqus tk;saxs vFkok tSlk fofgr gksA

¼2½ lfefr dk dk;Zdky rFkk blds lnL;ksa dh vkdfLedrk dks Hkjus o lnL;ksa }kjk dk;Z esa viukbZ tkus okyh izfdz;k ogh gksxh tks fu;eksa }kjk fofgr gksxhA ¼3½ lfefr dks vf/kfu;e }kjk lkSais x;s dk;Z] vf/kdkj ,oa drZO; ds vfrfjDr og lc vf/kdkj izkIr gksaxs ,oa mu drZO;ksa o nkf;Roksa dk fuoZgu djuk gksxk tSlk fd ifj'kn }kjk fu;eksa ds vUrxZr izR;k;kstu fd;k tk; vFkok ifj'kn }kjk lkSais tk;A ¼4½ ifj'kn~ dk v/;{k dk;Zdkjh lfefr dk insu lHkkifr gksxkA

Ikfj'kn ds lnL;ksa o

dk;Zdkjh lfefr ds

lnL;ksa dks nh tkus

okyh Qhl o HkRrs

12- Ikfj'kn ds v/;{k] mik/;{k o lnL;ksa rFkk bldh dk;Zdkjh lfefr ds lnL;ksa dks izR;sd cSBd esa mifLFkr gksus ds fy;s Qhl o HkRrs vkfn tSlk le;≤ ij fofgr gksxk] ns; gksxkA

Ikfj'kn dk

vk;&O;;d

13- ¼1½ ifj'kn ds vk; ds fuEu Jksr gksaxs%&&

¼d½ fpfdRlk O;olkfl;ksa ls izkIr iathdr̀ "kqYd(

¼[k½ ljdkj ls izkIr foRrh; lgk;rk jkf"k(

¼x½ ifj'kn }kjk mxkgh x;h vU; dksbZ jkf"k(

¼2½ ifj'kn ~ fuEu O;;Hkkj ogu djus ds fy;s Lo;a l{ke gksaxh %&

¼d½ fucU/kd ,oa vU; deZpkfj;ksa ds osru ,oa HkRrksa dk HkqxrkuA

¼[k½ ifj'kn ,oa dk;Zdkjh lfefr ds lnL;ksa dks nh tkus okyh Qhl ,oa HkRrsA ¼x½ fdlh dk;Z gsrq fu/kkZfjr ikfjJfedA

¼?k½ ,slk dksbZ vU; O;;] tks vf/kfu;e ds vUrxZr nkf;Roksa ,oa dk;Z lapkyu ds fy;s vko";d gksA

Ikfj'kn ds fucU/kd]

mifucU/kd dh

fu;qfDr ,oa muds

drZO; o dR̀;

14- ¼1½ ifj'kn jkT; ljdkj dh iwoZ Lohdf̀r ls fucU/kd vFkok mi fucU/kd in ij ml O;fDr dh fu;qfDr djsxh] tks Hkkjrh; vk;qfoZKku ifj'kn~ vf/kfu;e] 1956 ¼dsUnzh; vf/kfu;e 102 o'kZ 1956½ dh vuqlwph ¼,d½ ¼nks½ o ¼rhu½ }kjk fofgr vgZrk/kkjd fpfdRlk Lukrd gksA

¼2½ ifj'kn ~ fucU/kd dks le;≤ ij vodk"k ns ldsxh %

ijUrq vodk"k dh vof/k ,d ekg ls vf/kd ugh gksxhA vodk"k v/;{k }kjk

Lohdr̀ fd;k tk;sxkA

¼3½ fdlh fucU/kd ds in dh vLFkk;h fjfDr tks vodk"k ;k fdlh vU; dkj.k ls gks] mi fucU/kd }kjk fucU/kd ds dk;Z dks ns[kk tk;sxkA fucU/kd rFkk mifucU/kd dh vuqifLFkfr esa dk;Zdkjh lfefr ljdkj ls iwoZ Lohdf̀r ysdj ml in ij dk;Z djus gsrq O;fDr dks fu;qDr djsxhA fu;qfDr dh bl vof/k esa bl O;fDr ds dR̀; dks vf/kfu;e ds vUrxZr fucU/kd }kjk fd;k x;k dk;Z ekuk tk;sxk %

ijUrq tc ;g vof/k ,d ekg ls vf/kd u gks rks fu;qfDr v/;{k }kjk dh tk ldsxh ,oa ftldh lwpuk rqjUr dk;Zdkjh ifj'kn rFkk ljdkj dks nh tkuh vko";d gksxhA

¼4½ ifj'kn ljdkj dh iwoZ Lohdf̀r izkIr dj fdlh ,sls O;fDr dks tks fucU/kd fu;qDr gqvk gks] dks fuyfEcr vFkok vilkfjr dj ldsxh vFkok ml ij fdlh izdkj dk vFkZn.M tSlk fu;eksa }kjk fofgr gks yxk ik;sxhA

¼5½ vf/kfu;e }kjk vU; :i ls vuqjf{kr fd;s x;s ds vfrfjDr osru ,oa HkRrs ,oa lsok dh vU; "krsZ fucU/kd dh ogh gksxh tSlh fofgr dh tk;sxhA

¼6½ fucU/kd ifj'kn dk lfpo rFkk vf/k"kklh vf/kdkjh Hkh gksxk o ifj'kn~ o dk;Zdkjh lfefr dh leLr cSBdksa esa Hkkx ysxk ,oa cSBdksa ds dk;ZoÙ̀k o ml cSBd esa Hkkx ysus okys lnL;ksa ds uke vkfn dk fooj.k j[ksxkA

¼7½ ifj'kn dk ys[kk tks[kk fucU/kd }kjk fu;eksa }kjk fofgr

¼9½ fucU/kd Hkkjrh; n.M lafgrk dh /kkjk 21 ds v/khu of.kZr yskd lsod gksxkA Hkkx&3

Ikaftdk dh rS;kjh ,oa vuqj{k.k

Iakftdk dh rS;kjh 15- ¼1½ tSls gh vf/kfu;e ds izHkkoh gksus dh frfFk fu/kkZfjr gks tk;sxh] fucU/kd }kjk vf/kfu;e ds izkfo/kkuksa ds vUrxZr mRrjk[k.M ds fpfdRlk O;kolkf;;ksa dks iathdr̀ djus gsrq ,d iaftdk rS;kj dh tk;sxh ,oa mls vuqjf{kr fd;k tk;sxkA

¼2½ iaftdk fu;eksa }kjk fofgr izdkj ls ,d Hkkx vFkok vusd Hkkxks esa foHkDr dj j[kk tk;sxk vkSj iaftdk es fuEu fooj.k miyC/k djk;s tk;saxsa&

¼d½ vkosnd dk iwjk uke] mldh iw.kZ "kSf{kd ;ksX;rk] fo|ky;@fo"o fo|ky; ds

uke lfgr vkosnd }kjk izkIr dh x;h izR;sd "kSf{kd vgZrk dh frfFk ,oa vU;

fooj.k tks fu;eksa }kjk fofgr fd;s tk;s] iaftdk;qDr fd;s tk;saxsA

¼3½ dksbZ O;fDr tks Hkkjrh; vk;qfoZKku ifj'kn vf/kfu;e] 1956 ¼dsUnzh; vf/kfu;e 102 o'kZ 1956½ dh vuqlwph ¼,d½ ¼nks½ o rhu dh vgZrk j[krk gks rFkk Hkkjrh; fpfdRlk ifj'kn vf/kfu;e dh lHkh "krksZa dks iw.kZ djrk gks] fdlh Hkh le; fofgr izk:i ij fucU/kd ds le{k vkosnu dj ldsxk ,oa fu/kkZfjr "kqYd o vius dks iathdr̀ dh tkus okyh

;ksX;rk ds lk{; izLrqr djus ij viuk uke iaftdk esa vafdr djk ldsxkA

¼4½¼d½ og izR;sd O;fDr] ftldk uke fnukad 1 ebZ 1961 ls fujUrj Hkkjrh; fpfdRlk

ifj'kn dh iaftdk esa vafdr jgk gks rFkk mldh fujUrjrk bl vf/kfu;e ds izHkkoh

gksus ds iwoZ fnol rd jgh gks] og bl vf/kfu;e ds vUrxZr rS;kj dh x;h iaftdk esa iathdr̀ gksus ds fy, vf/kd̀r gksxk(

¼[k½ bl vf/kfu;e ds izHkkoh gksus dh frfFk ds rhu ekg d vUnj vFkok ljdkj }kjk

fu/kkZfjr dh x;h le; lhek ds vUnj fucU/kd ljdkjh xtV esa iathdr̀ uke lkekU;

lwpuk gsrq vFkok lekpkj i=ksa esa izdkf"kr djsxk tSlk fd ifj'kn }kjk fu/kkZfjr fd;k x;k gks izR;sd ml O;fDr ls tks [k.M ¼d½ ds vuqikyu esa iathdr̀ gksus ;ksX; gks] ls fu/kkZfjr izk:i ij fu/kkZfjr Qhl ok fu/kkZfjr izfdz;k ds vuqlkj vkosnu djus dks dgsxkA ;fn og O;fDr bl vf/kfu;e ds vUrxZr iathsd̀r gksuk pkgrk gksA og mu

izR;sd O;fDr;ksa dks vyx ls iathdr̀ Mkd vFkok fu;eksa }kjk fofgr vU; fdlh rjhds ls muds vfUre tkudkj irs ij lwpuk HkstsxkA izR;sd ml O;fDr dks ftlus tu

lk/kkj.k dh lwpuk gsrq izdkf"kr fd;s x;s jkti= }kjk lwfpr frfFk ds nks ekg ds

vUnj vFkok lwpuk ds dkykrhr gksus ds iwoZ Qhl vkfn tek dj nh gks] dks fucU/kd

iaftdk esa ukekofyxr djsxkA

¼5½ vf/kfu;e dh /kkjk 4 ds [k.M ¼[k½ ds vuq:i fu/kkZfjr "kqYd tek fd;s tkus gsrq le; ds O;rhr gks tkus rFkk mijksDr izkfo/kkuks ads vUrxZr iaftdk ds rS;kj gks tkus ds i"pkr fucU/kd }kjk tSlk fd ifj'kn }kjk pkgk x;k gks mlh izdkj ls jktdh; xtV lekpkj i=ksa esa izdkf"kr fd;k tk;sxk fd iaftdk rS;kj gks pqdh gS ,oa iaftdk ljdkjh xtV }kjk fu/kkZfjr frfFk ls izHkkoh ekuh tk;sxhA

¼6½ dksbZ O;fDr tks mRrjk[k.M jkT; dh ifjf/k esa vk/qkfud fpfdRlk i)fr }kjk fpfdRldh; lsok vFkok fpfdRlk O;olk; esa fyIr gks rks vf/kfu;e ds vUrxZr iathdr̀ gksxkA ifj'kn }kjk iathdj.k ds vHkko esa dksbZ O;fDr tks vk/kqfud fpfdRlk i)fr esa fu/kkZfjr dh x;h ;ksX;rk j[krk gks] ifj'kn }kjk fofuZfn'V dk;Zokgh dk Hkkxh gksxkA

¼7½ izR;sd iathdr̀ fpfdRld dks fu;eksa }kjk fofgr izk:i ij ,d izek.k&i= fn;k tk;sxkA iathdr̀ fpfdRld bl izek.k i= dks vius O;olk; ds fdlh lgt n`"; LFkku ij nf̀'Vxr gksus ds fy;s yxk;sxk ,oa ;fn fpfdRld ,d ls vf/kd LFkku ij viuk fpfdRlk O;olk; lapkfyr djrk gS rks vius }kjk fd;s tk jgs ,d O;olk; ds LFkku ij mls yxk;sxkA

dfri; n"kk esa

iathdj.k dh izfdz;k

16- ¼1½ os LoSfPNd vgZrk;sa] tks fdlh ,sls izkf/kdkjh }kjk iznRr gksa] ftudk LFkku Hkkjrh; jkT; {ks= ls ckgj gks ¼mu vgZrkvksa ls tks Hkkjrh; vk;qfoZKku ifj'kn vf/kfu;e] 1956 dh vuqlwph ¼2½ vksSj ¼3½ ds vUrZeqDr u gks½ bl fo/ks;d ds vUrxZr fcuk mi/kkjk ¼2½ }kjk iznRr dks iw.kZ djk;s iathdr̀ ugh fd;k tk;sxkA

¼2½ og O;fDr tks bl izdkj dh fpfdRlk vgZrk j[krk gks] dks ifj'kn ~ ds lEeq[k viuh vgZrk laca/kh lgh tkudkjh nsuh gksxh ftlesa mls viuh fMxzh] fMIyksek] ykblsaUl vFkok izek.k&i= tek djuk gksxkA ifj'kn mudks Hkkjrh; vk;qfoZKku ifj'kn ~ dks mudh jk; ds fy;s Hkstsxh rFkk mudh jk; ds vuq:i gh dk;Zokgh djsxhA os O;fDr ftUgsa

iathd`r ugha fd;k

tkuk gS

17- /kkjk 15 o 16 esa of.kZr vgZrkvksa ds gksrs gq, Hkh dksbZ O;fDr ftldk uke vf/kfu;e ds vUrxZr fcuk iaftdk ds iwoZ vFkok ckn dh frfFk dks Hkkjr ds fdlh Hkh Hkkx esa bl fo/ks;d vFkok fdlh vU; fu;eksa ds mYya?ku esa tks fpfdRlk O;olk;h ds iathdj.k ls lacaf/kr gks O;kifjd vopkj ds vk/kkj ij iaftdk ls fudky fn;k x;k gks] og O;fDr viuk uke iaftdk esa vafdr djkus ls okfjr jgsxk] tc rd fd mldk uke ml iaftdk esa lE;d vkns"kksa ds vUrxZr iquZLFkkfir u dj fn;k x;k gksA vufUre iathdj.k

izek.k&i= gsrq

18- ¼1½ tks O;fDr Hkkjrh; vk;qfoZKku ifj'kn vf/kfu;e 1956] ¼dsUnzh; vf/kfu;e 102 o'kZ 1956½ dh /kkjk 25 ds vuqlkj vfUre :i ls iathdr̀ gksuk pkgsxk] og fucU/kd dks ,d vkosnu&i= ,oa "kqYd vnk djsxkA

¼2½ izR;sd ml O;fDr dks ftldk uke mi/kkjk ¼1½ ds vUrxZr iathdj.k jftLVj esa ukekofyxr gks dks ,d vufUre iathdj.k izek.k&i= fn;k tk;sxk ,oa tks izek.k i= ij fy[kh vof/k o fnukad ls oS/k o izoZRr jgsxkA

Ikaftdk dk vuqj{k.k 19- ¼1½ fucU/kd dk ;g nkf;Ro gksxk fd og iaftdk esa izfof'V djs] le;≤ ij ;fn vko";d gks rks mudk ifj"kks/ku djs ,oa iathdj.k ds izek.k&i= fo/ks;d d s izkfo/kkuksa ds vUrxZr fu;eksa ds vuq:i tkjh djsA

¼2½¼d½ izR;sd eR̀;q dk iathdj.k djus okys fucU/kd dk ;g drZO; gksxk fd og fdlh fpfdRlk O;olk;h dh èR;q dh izFke lwpuk feyrs gh bl fo/ks;d ds vUrxZr fu;qDr fucU/kd dks Mkd }kjk lwfpr djs ftlesa mlds gkFk dk cuk èR;q izek.k&i=] eR̀;q dk dkj.k] le; o LFkku vafdr gksaxsA ftl ij rFkk lwpuk nsus ij gq, vius dk;kZy; O;; dks izkIr djus dk og vf/kdkjh gksxk(

¼[k½ mu iathdr̀ fpfdRlk O;olkf;;ksa dks] ftudh èR;q gks pqdh gks vFkok ftuds uke dks foyksfir fd;s tkus dh laLrqfr vf/kfu;e dh /kkjk&22 }kjk iznRr gks dks iaftdk ls foyksfir dj fn;k tk;sxkA

¼3½ dksbZ ,slk O;fDr ftldk uke iaftdk esa izfo'V vFkok iathdr̀ dj fy;k x;k gks og vius uke dks iaftdk esa ifjofrZr djus dh bPNk O;Dr djrk gS rks mls ,d vkosnu&i= ds lkFk fu;eksa }kjk fofgr "kqYd nsuk gksxk ftlls fd iaftdk esa mlds ifjofrZr uke dk vadu gks ldsA

¼4½ Hkkjrh; vk;qfoZKku ifj'kn~ vf/kfu;e] 1956 dh /kkjk 26 ds vUrxZr ;fn dksbZ O;fDr vius uke dk iathdj.k fd;s tkus ds ckn fdlh vfrfjDr vgZrk tks fd ifj'kn ds vf/kfu;e dk fdlh lwph esa fn;k x;k gks] dks iathdr̀ djkuk pkgrk gS rks Hkkjrh; vk;qfoZKku ifj'kn vf/kfu;e] 1956 ¼dsUnzh; vf/kfu;e 102 o'kZ 1956½ dh vuqlwph esa fofuZfn'V gks] bl vadu gsrq vkosnd bl izdkj dh vfrfjDr vgZrk vius uke ds lEeq[k vafdr djkus gsrq fu;eksa }kjk fu/kkZfjr "kqYd dk vksonu&i= nsus ds ckn vf/kdkjh gksxkA

Iakthd̀r fpfdRldksa

dh lwph dks izdkf"kr

fd;k tkuk

20- ¼1½ ,sls le; esa tks /kkjk&15 dh mi/kkjk 5 ds izLrkfor izdk"ku dh frfFk d s ckn gks] tSlk ifj'kn mi; qDr ekurk gks ,oa mlds ckn izR;sd ikap o'kZ ds mijkUr fucU/kd izR;sd la"kksf/kr mu lHkh O;fDr;ksa dh lwph ftuds uke dh izfof'V iaftdk esa gks pqdh gks dks Niok dj izdkf"kr djk;sxk tks fdlh pquko izfdz;k ds vkjEHk gksus ds rhu ekg iwoZ lEiUu dj yh tk;sxhA

¼2½ fucU/kd ;g lqfuf"pr djsxk fd izfro'kZ ;k tSlh fd dk;Zokgh lfefr }kjk frfFk fu/kkZfjr dh x;h gk s ,d iathdr̀ lwph dks Niokdj izdkf"kr djsxk vFkok vuqiwjd o ,d "kqf}&i= ml izdkf"kr vuqlwph ds mi[k.M ¼1½ }kjk LFkkfir gks] dks n"kkZrs gq, izdkf"kr djsxkA

¼d½ ,sls lHkh O;fDr;ksa ds uke tks ml le; rd iaftdk esa izfo'V vFkok iquZizfo'V fd;s x;s gksa ,oa tks fdlh vU; miyC/k Nih gqbZ o izdkf"kr gqbZ lwph esa lfEefyr u fd;s x;s gksa(

¼[k½ mu fpfdRldksa ds uke tks fo|eku esa cu jgh lwph esa vafdr gksa ,oa tks uke fdUgha dkj.kksa ls fdlh izdkj ls foyksfir dj fn;k x;k gks ,oa ftldh iaftdk esa iqu% izfo'V u dh x;h gks] ,oa

¼x½ vU; dksbZ la"kks/ku] tks fo|eku lwph esa vko";d gksaA

¼3½ izdk"ku tks mi [k.M ¼1½ }kjk fu/kkZfjr izk:i esa fd;k tk;sxk] esa os fooj.k vafdr gkasxs ,oa mlds izdk"ku dh fof/k og gksxh tks fu;eksa }kjk fofgr gksxhA ¼4½ mi/kkjk ¼1½ ds vUrxZr rS;kj dh x;h lwph fdlh Hkh U;k;ky; ds le{k rFkk fdlh Hkh U;kf;d vFkok v)ZU;kf;d dk;Zokgh ds fy;s fu"pk;d lk{; ds :i esa ekU; gksxh tks ;g fl) djsxh fd tks O;fDr bl lwph esa vf/kfu;e ds izkfo/kkuksa ds vurxZr fofuZfn'V gks vFkok ftu O;fDr;ksa ds uke bles a mfYy[kr ugha gSa os iathdr̀ vFkok viathdr̀ ekus tk;saxs tc rd fd izfrdwyrk bl vf/kfu;e ds vUrxZr fl) u gks tk;A

ijUrq fdlh fLFkfr esa ;fn fdlh O;fDr dk uke izdkf"kr lwph esa vkus ls jg x;k gks og O;fDr fucU/kd ls vius uke dks iaftdk eas vadu gksus dh izekf.kd Nk;kizfr izkIr djsxk tks bl vf/kfu;e ds vUrxZr ml O;fDr dk vf/kfu;e ds vUrxZr iathdr̀ gksus dk lk{; gksxkA

vuq"kklfud dk;Zokgh

o iaftdk ls uke

fudkyk tkuk

21- ¼1½ ifj'kn dh ,d vuq"kklfud lfefr gksxh ftldk xBu fuEuor gksxk%& ¼,d½ lHkkifr & tks ifj'kn~ }kjk ukfer gksxk(

¼nks½ ,d lnL; fo/kku lHkk dk& tks fo/kku lHkk v/;{k }kjk ukfer fd;k tk;sxk( ¼rhu½ ,d U;k;fon~ tks U;k; foHkkx }kjk ukfer fd;k tk;sxk( ¼pkj½ ,d izfrf'Br tu izfrfuf/k tks "kklu }kjk ukfer fd;k tk;sxk( ¼ikap½ ,d izfrf'Br fpfdRlk fo"ks'kK tks ifjokn laca/kh fo'k; esa fof"k'Vrk j[krk gks& ifj'kn }kjk ukfer fd;k tk;sxk(

¼N%½ mRRkjk[k.M jkT; fpfdRlk lsok la?k dk ,d izfrfuf/k] ftldks fpfdRlk dk;Z lEiknu esa de ls de 10 o'kZ dk vuqHko gksA

¼2½ ;fn fdlh fpfdRlk O;olk;h dks fu;eksa }kjk fofgr rjhds ls lE;d tkapksijkUr ifj'kn vFkok dk;Zdkjh lfefr }kjk fdlh mipkj gsrq nks'kh ik;k tkrk gS rks ifj'kn& ¼d½ ml fpfdRlk O;olk;h dks psrkouh ns ldrh gS] vFkok

¼[k½ ml fpfdRlk O;olk;h ds uke gsrq laLrqfr dj ldrh gS &

¼,d½ fdlh fuf"pr le; d s fy;s mlds uke dks iaftdk ls gVkus gsrq( ¼nks½ ml iaftdk ls mldk uke LFkk;h :i ls gVk;s tkus gsrqA

Li'Vhdj.k&& bl Hkkx ds ewY;kadu ds fy;s og fpfdRlk O;olk;h vopkj dk nks'kh gksxk ;fn&

¼d½ mls fdlh QkStnkjh U;k;ky; }kjk fdlh vuSfrd vijk/k gsrq n.M fn;k x;k gks] tks vijk/k n.M izfdz;k lafgrk] 1973 ¼dsUnzh; vf/kfu;e 2 o'kZ 1974½ }kjk la{ks; gks vFkok(

¼[k½ ;fn ifj'kn dh jk; esa mldk vkpj.k fpfdRlk O;olk; ds lanHkZ esa vieku tud gks vFkok Hkkjrh; vk;qfoZKku ifj'kn }kjk fu/kkZfjr vkpkj lafgrk tks Hkkjrh; vk;qfoZKku ifj'kn vf/kfu;e 1956 }kjk cuk;h x;h gS ds foijhr gSA ¼3½ ifj'kn }kjk fdlh fpfdRlk O;olk;h ftldk uke mi/kkjk&1 ds vUrxZr iaftdk ls fudky fn;k x;k gS iqu% fyf[kr rdZlaxr lk{;ksa ds vk/kkj ij izfo'V djus dk vf/kdkj gksxkA

¼4½ ifj'kn }kjk Lor% vFkok fdlh O;fDr ds f"kdk;rh i= ds vk/kj ij f"kdk;rdrkZ dks lquokbZ dks iw.kZ volj nsrs gq, tkapksijkUr iaftdk esa dh x;h fdlh izfof'V dks la"kksf/kr djus vFkok fujLr djus dk vf/kdkj gksxkA ;fn ;g fl) gks tk; fd og izfof'V fdlh diViw.kZ Hkko vFkok =qfVo"k gks x;h gksA

¼5½ ifj'kn vFkok deZpkjh lfefr }kjk dh tk jgh tkap esa lfefr dks ;g vf/kdkj izkIr gksaxs tks flfoy U;k;ky; dks okan izfdz;k lafgrk 1908 ds vUrxZr fuEu fo'k;ksa ds fy;s izkIr gS%

¼d½ fdlh O;fDr dh mifLFkfr lqfuf"pr djkuk o mldh "kiFkiwoZd izfr ijh{kk djkuk(

¼[k½ mlds nLrkost vkfn tkap gsrq Hksts tkus dh ok/;rk( ,oa

¼x½ lk{kh dh ijh{kk gsrq Qjeku tkjh djukA

¼6½ bl /kkjk ds vUrxZr dh x;h lHkh tkaps Hkkjrh; n.M lafgrk dh /kkjk 193] 219 ,oa 228 esa vfHkizsr ekU;rk&izkIr gksaxhA

¼7½ ¼d½ ifj'kn vFkok dk;Zdkjh lfefr bl /kkjk ds vUrxZr fdlh tkap ds nkSjku mBk;s x;s dkuwuh igyqvksa ds ewY;kadu gsrq tgka U;kf;d lykg dh vko";drk gks og ,d ijke"khZ ls lsok izkIr dj ldsxh] ftls U;wure 10 o'kZ dk vuqHko izkIr gks ,oa og & ¼1½ ,MoksdsV ,sDV 1961 ds vUrxZr ukekofyxr gks( vFkok

¼2½ mPPk U;k;ky; dk egkf/koDrk gks(

¼3½ mPp U;k;ky; dk vVuhZ ¼U;k;oknh½A

Li'Vhdj.k&&

¼d½ mijksDr mi /kkjkvksa esa fdlh O;fDr dks ,MoksdsV dh Js.kh esa ukekofyxr gksus ds ewY;kadu esa og le; Hkh lfEefyr fd;k tk;sxk ftl nkSjku og izFke okj dkSfly vf/kfu;e] 1926 esa ,MoksdsV dh gSfl;r ls ukekofyxr fd;k x;k gksA ¼[k½ tgka dgha fof/k ijke"khZ }kjk ifj'kn~ vFkok dk;Zdkjh lfefr tSlh fLFkfr gks dks ;fn fdlh fof/k laca/kh iz"u lk{;] izfdz;k vFkok vU; fdlh fo'k; ij jk; nh tkrh gS rks og bls gj O;fDr] oknh vFkok tkap esa oknh dk i{k izLrqr dj jgs O;fDr ds lkeus jk; nsxk vFkok ;fn ;g jk; rc gh nh tkrh gS tc ifj'kn vFkok deZpkjh lfefr }kjk viuh vk[;k nh tk jgh gks ijke"khZ }kjk nh x;h bl jk; ds ckjs esa oknh i{k ds lHkh O;fDr;ksa dks jk; ds laca/k esa lwfpr fd;k tk;sxkA oknh i{k vFkok O;fDr dks ml le; Hkh lwpuk fn;k tkuk vko";d gksxkA ifj'kn vFkok dk;Zdkjh lfefr ds fy;s ;g vko";d gksxk fd ijke"khZ dh fdlh fof/kd fcUnq ij nh x;h jk; dks u ekuus dh fLFkfr esa Hkh og izfroknh i{k dks lwfpr djsa(

¼x½ bl /kkjk ds vUrxZr ijke"khZ ;k rks lk/kkj.k rkSj ij fu;qDr fd;k x;k gksxk vFkok fdlh fo"ks'k tkap gsrq fu;qDr fd;k x;k gksxk ,oa mldks fu;eksa }kjk fofgr ikfjJfed dk Hkqxrku fd;k tk;sxkA

Iakthdj.k dk

uohuhdj.k

22- ¼1½ vf/kfu;e dh /kkjk 15 vFkok 20 ds izkfo/kkuksa ds gksrs gq, Hkh dk;Zdkjh lfefr ljdkj ls vuqefr izkIr dj izR;sd ikap o'kZ ckn fdlh ,d fnu fu/kkZfjr dj tks /kkjk 15 dh mi/kkjk ¼5½ esa izdkf"kr dh x;h frfFk dh lwpuk ds ckn dh frfFk gksxh] fucU/kd }kjk fu;eksa }kjk fofgr nks ckj jkti= esa lwpuk izdkf"kr dh tk;sxhA izFke izdk"ku dk O;o/kku f}rh; ls 30 fnu ls de ugha gksxkA tSlk fd mi/kkjk ¼2½ esa iznRr gS fd leLr iathdr̀ fpfdRld fucU/kd dks iqu% muds uke dh izfof'V dh fujUrjrk dks iaftdk esa dj ldus gsrq vksonu djsaxsA

¼2½ fucU/kd ds fy;s ;g vko";d gksxk fd mi/kkjk ¼1½ ds vUrxZr og izFke lwpuk izdk"ku ds ckn ,d iathdr̀ Mkd }kjk ftlds lkFk fu/kkZfjr vkosnu&i= dk izk:i Hkh gksxk] iathdr̀ fpfdRld dks muds irs ij tks iaftdk esa vafdr gksxk bl vk"k; dh lwpuk Hkstasxs fd os viuk uke iaftdk esa izfof'V dh fujUrjrk cuk;s j[kus ds fy;s mijksDr vkosnu i= dh izkfIr ds 45 fnu ds vUnj fucU/kd dks HksatsaA ;fn dksbZ fpfdRld bl izdkj dk vkosnu&i= le; ls Hkstus esa vleFkZ gksrk gS rks fucU/kd iqu% ml iathdr̀ O;olk;ksa dks iathdr̀ Mkd }kjk mi/kkjk ¼1½ esa lanfHkZr f}rh; uksfVl izdk"ku ds ckn vkosnu&i= dk izk:i bl vk"k; ls fd og fucU/kd dks izkfIr ds 30 fnu ds Hkhrj fu;eksa }kjk le;≤ ij fu/kkZfjr "kqYd ds lkFk izLrqr djsaA

¼3½ ;fn iathdr̀ Mkd }kjk nh x;h mi/kkjk ¼2½ dh lwpuk ds ckn Hkh fucU/kd dks fdlh vkosnd dk vkosnu&i= izkIr ugha gksrk gS rks og O;frdzeh fpfdRld ds uke dks iaftdk ls fudky nsxk ,oa mldks bldh lwpuk iathdr̀ Mkd ls ns nsxkA ijUrq fujUrjrk tkjh j[kus gsrq ;fn dksbZ vkosnu&i= mi/kkjk ¼2½ ds vUrxZr nh x;h lwpuk o lwfpr dh x;h frfFk ds ckn izkIr gksrs gSa vFkok ml O;fDr dk uke ;fn foyksfir dj fn;k x;k gks rks iaftdk esa iqu% izfo'V djkus gsrq fu;eksa }kjk fofgr

"kqYd tek djus ds mijkUr izfo'V dj fy;k tk;sxkA

vihy 23- ¼1½ dksbZ O;fDr] tks vf/kfu;e ds vUrxZr fucU/kd }kjk fn;s x;s bl fu.kZ; ls vlUrq'V gks ;k {kqC/k gks] og muds ml fu.kZ; dh lwpuk feyus dh frfFk ls ,d ekg ds vUnj ifj'kn ds le{k vihy izLrqr dj ldsxk] ftldks ifj'kn lqudj fu;eksa }kjk fofgr izdkj ls vihy dks xq.knks'k ds vk/kkj ij r; djsxhA

¼2½ ;fn Hkkjrh; vk;qfoZKku ifj'kn ~ vf/kfu;e] 1956 ¼dsUnzh; vf/kfu;e 102 o'kZ 1956½ vFkok dksbZ vU; izdkj u izLrkfor gks rks ifj'kn dk fu.kZ; vfUre gksxkA Iakthd̀r fpfdRlk

O;olkf;;ksa ds

vf/kdkj

24- ml le; izo`Rr vU; fdlh Hkh fo/kku esa fdlh ckr ds gksrs gq, Hkh&& ¼1½ og O;fDr fof/k }kjk vgZ fpfdRlk O;olk;h vFkok lE;d :i ls vgZ fpfdRlk O;olk;h vFkok dksbZ ,slk "kCn tks fof/k }kjk ekU; fpfdRlk O;olk;h dks lEcksf/kr djus gsrq vk;kr fd;k x;k gks vFkok fdlh fpfdRlk O;olkf;d of̀Rr tks fdlh vf/kfu;e }kjk mRRkjk[k.M dh fo/kku lHkk vFkok dsUnzh; vf/kfu;e }kjk ifjHkkf'kr ¼muds mRrjk[k.M esa izoZru ds izk:i ds vuqlkj½ tgka rd fdlh vf/kfu;e dks fo/kku e.My }kjk dkuwu cukus gsrq lafo/kku ds vuqPNsn 239¼,½ ds [k.M ¼3½ }kjk fd;k x;k gks ,oa og fpfdRld] ftldk uke bl vf/kfu;e ds vUrxZr iaftdk esa vafdr fd;k x;k gSA

¼2½ izR;sd iathdr̀ fpfdRlk O;olk;h ;fn og pkgrk gks rks fdlh ^buDoslV* ds vUrxZr dk;Zokgh u djus dks Lora= gksxkA

lhekUr izkfo/kku tks

fpfdRlk O;olkf;;ksa

ij ykxw gksaxs

25- bl vf/kfu;e ds lkjs izkfo/kku Hkkjrh; vk;qfoZKku ifj'kn~ vf/kfu;e] 1956 ¼dsUnzh; vf/kfu;e 102 o'kZ 1956½ tks fpfdRlk O;olkf;;ksa ij ykxw gksrs gS] ds vfrfjDr gksaxs ugh rks mlds vYihdj.k esaA

Iakthd̀r gksus dh

vlR; lwpuk ij

n.M dk izkfo/kku

26- ;fn fdlh O;fDr }kjk ftldk fd uke ml le; dh iaftdk esa vafdr u gks vFkok mlds }kjk vlR; :i ls ;g n"kkZ;k tk; fd og iathdr̀ gS vFkok ,sls fdlh laca/k ls] fdlh vfHkuke ls vFkok "kCn o v{kj tks bl mn~ns"; dks fn[kkus dh uh;r ls j[kk x;k gks fd mldk uke iaftdk esa vafdr gS rks ml O;fDr dk nks'k fl) gks tkus ij mls vFkZn.M fn;k tk;sxk ftldh U;wure lhek :0 25]000 rFkk mPpre lhek :0 50]000 rd gks ldrh gSA

vf/kfu;e ds vUrxZr

vlR;rk ds vk/kkj

ij fpfdRlk O;olk;ksa

dk gksuk vijk/k gksxk

27- bl vf/kfu;e ds vUrxZr ;fn fdlh O;fDr }kjk vlR; :i ls ;g eku fy;k tkrk gS fd og fpfdRlk O;olk; dj ldrk gS vFkok og vf/kfu;e dh /kkjk 2 [k.M ¼7½ ds vfHkizk; ds vuq:i fpfdRld gS vFkok O;olk; dks vk/kqfud fpfdRlk i)fr }kjk dj ldrk gS rks og lJe dkjkokl ds n.M ls nafMr fd;k tk ldsxk] ftldh vof/k rhu o'kZ rd gks ldrh gS vFkok vFkZ nafMr fd;k tk ldsxk] ftldh /kujkf"k ipkl gtkj :i;s rd gks ldrh gS vFkok nksuksa ltk;sa ,d lkFk izkIr gks ldrh gSaA Li'Vhdj.k& bl izkfo/kku ds vUrxZr ml O;fDr dks ek= ltk nh tk ldrh gS] tks bl vf/kfu;e dh /kkjk 2 ds [k.M ¼7½ ds vuq:i fpfdRlk O;olk;h gksus dk nkok djrk gSA bl vf/kfu;e ds vUrxZr i"kq fpfdRld vFkok i"kq "kY; fpfdRld] gksE;ksiSFkh] fl) vFkok ;wukuh dh i)fr ds fpfdRlk O;olk;h o tks ch-,-,e-,l- vFkok ch-vkbZ- ,e-,l- fMxzh /kkjd gksaxs dks nafMr ugha fd;k tk ldrkA

U;k;ky; tks bl

vf/kfu;e ds vUrxZr

vijk/k dk laKku

ysus esa l{ke gksxk

28- ¼1½ dksbZ U;k;ky; tks eq[; U;kf;d eftLVsªV vFkok eftLVsªV izFke Js.kh ls U;wu gks] bl vf/kfu;e ds vUrxZr fd;s x;s vijk/kksa dk laKku ugh ysxk vkSj u gh okn dh lquokbZ dj ldsxkA

¼2½ fdlh U;k;ky; }kjk bl vf/kfu;e ds vUrxZr fd;s x;s fdlh vijk/k dk laKku rc

rd ugh fy;k tk;sxk] tc rd bl fo/ks;d ds vUrxZr fd;s x;s vijk/k ds laca/k esa fyf[kr :i ls fdlh vf/kdkjh }kjk] tks fu;eksa }kjk bl gsrq izkf/kdr̀ gks] }kjk fyf[kr ifjokn i= izLrqr fd;k x;k gksA

Lkjdkj dk fu;a=.k 29- ¼1½ ;fn ljdkj dks fdlh Hkh le; bl vk"k; dk Kku gksrk gS fd ifj'kn vFkok blds v/;{k o mik/;{k nkf;Ro ds vuqikyu esa vlQy gSa vFkok viuh lhekvksa dk mYya?ku dj vius fdlh vf/kdkj dk tks vf/kfu;e }kjk iznRr gks] dk nq:i;ksx dj jgs gSa vFkok dk;Z lapkyu esa v{ke gSa] ,oa ;fn ljdkj ;g lehphu le>rh gS fd mijksDr vlQyrk] lhekvksa dk mYya?ku] in ds nq:i;sx vFkok dk;Z vdq"kyrk xEHkhj izdf̀r dh gks] rks og iw.kZ o.kZu ds lkFk mDr dks ifj'kn] v/;{k o mik/;{k tSlk okaNuh; gks] dks lwfpr djsxhA ;fn mijksDr }kjk vlQyrkvksa] lhekvksa ds mYya?ku in dh dk;Z dq"kyrk] tks ljdkj }kjk fu/kkZfjr dh x;h gks] dks le; lhek esa ugha lq/kkjk tkrk] rks ljdkj v/;{k] mik/;{k dks fudky ldrh gS ,oa ifj'kn~ dks fu/kkZfjr le; ds fy;s fo?kfVr dj ldrh gS tSlk okaNuh; gks ,oa ;fn ifj'kn fo?kfVr dh x;h gks rks ifj'kn ds leLr vFkok dqN vf/kdkj] drZO; o dk;Z izfdz;k dk fu'iknu ljdkj bl vk"k; ls fu;qDr iathdr̀ fpfdRlk O;olkf;;ksa vFkok fpfdRldksa }kjk djokus esa l{ke gksxh%

ijUrq bl izdkj fo?kfVr ifj'kn ~ dks fo?kfVr fd;s tkus ds fnukad ls nks o'kZ ls iwoZ u;s ifj'kn ~ dk vfuok;Z :i ls xBu fd;k tkuk gksxkA

¼2½ ;fn ljdkj }kjk fdlh le; ;g lqfuf"pr dj fy;k tkrk gS fd ifj'kn ~ vFkok mldk dksbZ inkf/kdkjh] dk xBu@fu;qfDr xSj lacS/kkfud rjhdksa ls gqbZ gks rks ljdkj fdlh le;] fdlh vf/kdkj] drZO; ,oa lapkyu gsrq fdlh O;fDr }kjk okafNr rjhds ls djokus gsrq l{ke gksxh] ftldh vf/kdre le;kof/k N% ekg rd gks ldrh gS] tks vf/kfu;e o mlds vUrxZr cus fu;eksa }kjk okafNr ugha gksxkA

fu;e 30- ¼1½ ljdkj jkt&i= }kjk lwfpr dj iwoZ izdkf"kr frfFk o "krksaZ ds vuqlkj vf/kfu;e }kjk iznRr dk;ksZa gsrq fu;e cuk ldsxhA ;g fu;e vf/kfu;e }kjk iznRr vf/kdkjksa ds fdz;kUo;u gsrq fo/ks;d }kjk fu;ekoyh esa cuk;s tkus ds fy, ftl izdkj okafNr gksaxs] cuk;s tk;saxsA

¼2½ fdlh fo"ks'k ifjfLFkfr esa fcuk fdlh fo}s'k ds ;k lkekU; :i ls iznRr vf/kdkjksa ds vUrxZr ljdkj lHkh vFkok vU; fo'k;ksa ls lacaf/kr fuEu fu;e cukus esa l{ke gksxh& ¼d½ /kkjk 3 ds mi/kkjk ¼5½ ds vUrxZr lnL;] mik/;{k o v/;{k ds pquko gsrq frfFk] LFkku o izfdz;k dk fu/kkZj.k fd;k tkukA

¼[k½ ifj'kn dh cSBd /kkjk 8 dh mi/kkjk ¼1½ ds vUrxZr fdl :i esa lapkfyr dh tk;sxh o dgka vk;ksftr dh tk;sxh dk r; djukA

¼x½ ifj'kn ds vf/kdkj] drZO; o d`R;] ftu "krksZ ds v/khu iz;qDr o lapkfyr dh tk;sxh dks r; djsxh ,oa vf/kfu;e dh /kkjk 10 ds izkfo/kkuksa ds vUrxZr fpfdRldksa dh vkpkj lafgrk ¼usSfrd o O;kolkf;d½ dk fofu;eu djsxhA

¼?k½ ;g r; djsxh fd ^^dk;Zdkjh lfefr** esa ifj'kn ds pqu s lnL;ksa esa ls fdrus lnL; pqus tk;saxs] mudk dk;Zdky D;k gksxk] mudh vkdfLed fjfDr;ka dSls Hkjh tk;saxh] muds dk;Z dh D;k iz.kkyh gksxh ,oa ifj'kn ds vf/kdkj] drZO; o dR̀;] ftlesa /kkjk 11 ds izkfo/kkuksa ds vUrxZr ifj'kn ~ }kjk dk;Zdkjh lfefr dks izR;k;ksftr dk;Z fd;s tkus dh iz.kkyh fofgr fd;k tkuk Hkh gksxkA

¼³½ "kqYd o HkRrk] tks ifj'kn ds v/;{k] mik/;{k o lnL;ksa dks vFkok dk;Zdkjh lfefr ds lnL;ksa dks /kkjk 12 ds izkfo/kkuksa ds vUrxZr fn;k tkuk gksxk] dk fu/kkZj.k fd;k tkukA

¼p½ fucU/kd dks fn;s tkus okys osru] HkRrksa dk mldh lsok "krksZ dks] mlds }kjk ifj'kn ds vk;&O;;d dk ys[kk tks[kk fdl izdkj j[kk tk;sxk] mlds i;Zos{kdh; nkf;Ro] tks ifj'kn d s deZpkfj;ksa ij gksxk] bl vf/kfu;e }kjk fu/kkZfjr nkf;Roksa ds vfrfjDr fucU/kd }kjk fd;s tkus okys dk;Z dk fu/kkZj.k fd;k tkukA

¼N½ ifj'kn~ ds vf/kdkfj;ksa] deZpkfj;ksa ds lsok "krksaZ dk cuk;k tkuk tSlk vf/kfu;e dh /kkjk 15 dh mi/kkjk ¼3½ }kjk izLrkfor gS dk fu/kkZj.k djukA ¼t½ fpfdRlk O;olkf;;ksa gsrq iaftdk dh rS;kjh o vuqj{k.k] iafatdk dk izk:i] iaftdk esa vafdr fd;s tkus dk fooj.k] ftlesa iathdr̀ fd;s tkus okys fpfdRld dk uke] irk] vgZrk laca/kh fooj.k lfEefyr gksxk] ml lwpuk dk izk:i ftls jkti= esa vFkok lekpkj&i=ksa }kjk uke iathdr̀ fd;s tkus gsrq izdkf"kr fd;k tkuk gksxka iathdj.k gsrq "kqYd dk fu/kkZj.k ml s vnk fd;s tkus dh i)fr dk izk:i] iathdr̀ fd;s tkus gsrq IkzR;sd O;fDr dks Hksts tkus okyh lwpuk dk izk:i rFkk izek.k&i= dk izk:i tks iathdj.k ds mijkUr iathdr̀ fpfdRld dks /kkjk 15 ds vUrxZr ns; gksxkA

¼>½ vufUre iathdj.k izek.k&i= dk izk:i] bl gsrq ns; "kqYd dk fu/kkZj.k rFkk bl vk"k; esa /kkjk 18 ds vUrxZr nh tkus okyh lwpuk dk izk:i rS;kj djukA ¼V½ iaftdk ds uke vkfn ifjorZu gsrq "kqYd fu/kkZj.k] vfrfjDr lwpuk dh izfof'V djk;s tkus gsrq "kqYd dk fu/kkZj.k ,oa iathdj.k izek.k&i= dh f}rh; izfr fo/ks;d dh /kkjk 19 ds vUrxZr fn;s tkus gsrq "kqYd dk izkfo/kku djukA ¼B½ iathdr̀ fpfdRlk O;olkf;;ksa dh lwph dk izk:i fu/kkZfjr djuk tks /kkjk 20 ds vUrxZr izdkf"kr dh tkuh gSA

¼M½ mu fo/kkvksa dk fu/kkZj.k tks fdlh iathdr̀ fpfdRld ds fo:) vuq"kklfud dk;Zokgh ds vUrxZr vuqikyuh; gksxh] tks ifj'kn vFkok dk;Zdkjh lfefr }kjk dh tk;sxh] mu "krksZ dk fofu;eu tks fdlh fpfdRld ds uke dks iqu% iaftdk esa vafdr fd;s tkus gsrq fu/kkZfjr "kqYd lfgr vko";d gksxk ,oa ikfjJfed tks /kkjk 21 ds vUrxZr ukfer ewY;kafdr djus gsrq U;k;fon dks ns; gksxhA ¼<½ lwpukvksa ds ,oa iathdj.k gsrq tks iathdj.k izk:i fpfdRld }kjk Hkjs tkus gksaxs rS;kj djuk] "kqYd tks ns; gksxk] dk fu/kkZj.k djuk ;fn vf/kfu;e dh /kkjk 22 ds vuqikyu esa uohuhdj.k ds vHkko esa NwVs uke dks iaftdk esa iqu% izfo'V djuk gks] gsrq dk fuf"pr fd;k tkukA lwpukvksa ds ,oa iathdj.k gsrq tks iathdj.k izk:i fpfdRld }kjk Hkjs tkus gksaxs rS;kj djuk] "kqYd tks ns; gksxk dk fu/kkZj.k djuk ;fn vf/kfu;e dh /kkjk 22 ds vuqikyu esa uohuhdj.k ds vHkko esa NwVs uke dks iaftdk esa iqUk% izfo'V djuk gks] gsrq dk fuf"pr fd;k tkukA

¼.k½ og iz.kkyh fu/kkZfjr dh tkuh gksxh tks ifj'kn }kjk /kkjk 23 ds vUrxZr viuk;h tk;sxhA

¼r½ mi vf/kdkfj;ksa dks fu;qDr djuk gksxk tks /kkjk 29 dh mi /kkjk 2 ds vUrxZr U;k;ky; esa izoZru gsrq okn izLrqr djsaxsA

¼Fk½ dksbZ vU; fo'k; ftl gsrq uhfr fu/kkZfjr dh tkuh gks vFkok fu;e tks Hkh vf/kfu;e ds izorZu gsrq cuk;k tkuk gksA

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fujlu 33- mRRkjk[k.M vk;qfoZKku ifj'kn~ v/;kns"k] 2002 ,rn~}kjk fujflr fd;k tkrk gSA

THE UTTARAKHAND MEDICAL COUNCIL ACT, 2002

[Uttarakhand Act No.17 of 2002]

(As passed by Uttarakhand Legislative in the Fifty-third years of Indian Republic) A bill substitute of promulgated ordinance to provide for the constitution of the Uttarakhand Medical Council & the maintenance of a register of Medical practitioners who are engaged in the practice of modern scientific system of medicine and all its branches in the State Uttarakhand and for matters connected therewith.

ACT

It is hereby enacted in the Fifty-Third year of the Republic of India as follows:-

CHAPTER-I

PRELIMINARY

Short title, extent and commencement

1. (1) This Act may be called the Uttarakhand Medical Council Act, 2002.

(2) It extends to the whole of the State of Uttarakhand.

(3) It shall be deemed to have come into force on 30^thOctober, 2002. Definitions

2. In this Act, unless the context otherwise requires:

(1) "Appointed Day" means the date on which the provisions of this Act shall come into force.

(2) "casual vacancy" means a vacancy occurring otherwise than by efflux of time in any office filled by election or nomination;

(3) "Council" means the Medical Council constituted under this Act;

(4) "Uttarakhand" means the whole of the State of Uttarakhand;

(5) "Executive Committee" means the executive committee of the council constituted under section 11 of the Act,

(6) "Government" means the Government of Uttarakhand;

(7) "Medical Practitioner" or Practitioner" means a person who is engaged in the practice of modern scientific system of medicine and all its branches and has qualifications as prescribed in the first, second or third schedules to the Indian Medical Council Act, 1956 (central Act 102 of 1956);

(8) "Medicine" means the modern scientific system of medicine and includes surgery and obstetrics but does not include veterinary medicine or veterinary surgery or the Homeopathic, Ayurveda, Siddha or Unani system of medicine and the expression " medical" shall be construed accordingly;

(9) "Member" means a member of the Council;

(10) "prescribed" means prescribed by rules made under this Act;

(11) "president" means the president of the council;

(12) "Vice President" means the Vice-President of the council;

(13) "Register" means the register of medical practitioners prepared or deemed to be prepared and maintained under this Act,

(14) "Registered Practitioners" means a medical practitioner having registerable qualifications as prescribed in the Indian Medical Council Act, 1956 (central Act 102 of 1956) whose name is, for the time being, entered in the register, but does not include a person whose name is provisionally entered in the register;

(15) "Registrar" or Deputy Registrar" means the registrar or the Deputy Registrar, as the case may be, appointed under section 14 of this Act;

(16) "Rules" means rules made under section 31 of this Act;

(17) "Section" means a section of this Act.

CHAPTER-II

ESTABLISHMENT OF THE COUNCIL

Constitution, Functions and Powers Of The Council

3. Constitution and incorporation of the council:-

(1) With effect from such date as the Government may, by notification in the official Gazette notify, there shall be constituted for the purposes of this Act a council to be called "the Uttarakhand Medical Council".

(2) The council shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, whether movable or immovable, and to contract and to do all things necessary for the purposes of this Act, and may by the name a foresaid sue or be sued.

(3) The council shall consist of the following members namely:

(a) Six members having registerable qualifications as prescribed in the Indian Medical council Act, 1956(central Act 102 of 1956) to be nominated by the Government.

(b) One member from each medical college in Uttarakhand which is recognized by the Medical Council of India, elected from teachers of the medical faculty of that college.

(c) Four members to be elected by registered practitioners from amongst themselves including one member elected by the Uttarakhand Medical Association :

Provided that no registered practitioner shall be entitled to vote or stand as a candidate for election, unless:

(i) He/ she is a citizen of India;

(ii) He /she either resides or carries on his profession or is employed in Uttarakhand.

(d) Deans of the Medical faculty of the universities of Uttarakhand as ex- officio member and;

(e) Director General of Health Services of the Uttarakhand Government as ex-officio member.

(4) The president and Vice president of the council shall be elected by the members from amongst themselves.

(5) The election of the members and of the president and Vice president shall be held at such time, and at such place, and in such manner, as may be prescribed.

(6) If at any election, the electors fail to elect the requisite number of members, or the president or the Vice president, the Government shall nominate members from amongst persons qualified to be elected as members of the respective category, as it deems fit, to fill in the vacancy or vacancies; and the persons so nominated shall be deemed to have been elected for such time the vacancies are filled in on regular basis under this section.

(7) Where any dispute arises regarding any election of a member or of the president or Vice president, it shall be referred to the Government, and the decision of the Government shall be final.

(8) Notwithstanding anything contained in sub-section(3)-

(a) In respect of the constitution of the council for the first time under this Act, the members thereof shall be nominated by the Government from amongst persons qualified to be elected or nominated as members of the respective category; and

(b) The member so nominated shall hold office for such period not exceeding three years in the aggregate as the Government may, by notification in the official Gazette, specify. Term of the

Council

4. (1) The Government shall, by notification in the official Gazette, publish the names of the members.

(2) Save as otherwise provided by this Act, a member shall hold office for a term of five years from the date of publication of the notification under sub-section

(1) :

Provided that where a person is elected by members of medical faculty of a medical college, or is an ex-officio member, he shall cease to hold office as a member if he ceases to belong to that faculty or, as the case may be, ceases to hold such office, before the expiry of his term.

(3) Save as otherwise provided by this Act, the president or the Vice-president shall hold office from the date of his election up to the day on which his term of office as member expires.

(4) The term of office of an outgoing member shall, notwithstanding anything contained in sub-section (2) be deemed to extend and to expire with the day immediately preceding the day on which the names of the successor members are published under sub-section (1).

(5) The term of office of an outgoing President or Vice-President shall, notwithstanding anything contained in sub-section (3), be deemed to extend and to expire with the day immediately preceding the day on which the successor President or Vice-President as the case may be, is elected.

(6) An outgoing member, President or Vice-President, shall be eligible for re- election or re-nomination for one more consecutive term only.

(7) Leave of absence may be granted by the council to any member for a period not exceeding six months.

Casual

Vacancies

5. (1) A Casual vacancy in the office of the President or Vice-President or a member elected under clause (b) of sub-section(3) of section 3 or clause (c) of said sub-section, shall be filled by election:

Provided that any such vacancy in the office of an elected member occurring within six months prior to the date, on which the term of office of all the members expires, shall not be filled.

(2) A casual vacancy in the office of a member nominated under clause(a) of sub- section (3) of section 3 of sub section (8) of that section shall be reported forthwith by the Registrar to the Government and shall as soon as possible thereafter be filled by the Government by nomination.

(3) Any person elected under sub-section(1) or nominated under sun-section(2) to fill a casual vacancy shall, notwithstanding anything contained in sub-section

(8) of section 3 of section-4 hold office only so long as the person in whose place he may be elected or nominated; as the case may be, would have held office, if the vacancy had not occurred.

Resignation 6. (1) The president or the Vice-President may at any time resign his office by a notice in writing addressed to the council and delivered to the Registrar, the resignation shall take effect from the date on which it is accepted by council or on the expiry of sixty days from the date of the delivery of the notice, whichever is earlier.

(2) An elected member may, at any time, resign his office by a notice in writing addressed to the president. A nominated member may at any time resign his office by a notice in writing addressed to the Government and delivered to the Registrar. Every such resignation shall take effect from the date on which it is accepted by the president or, as the case may be, the Government or on the expiry of sixty days from the date of the receipt of the notice, whichever is earlier.

Disqualificatio

n and

disability.

7. (1) A person should be disqualified for being elected or nominated as, and for continuing as, a member-

(a) if he/she is an un discharged insolvent; or

(b) if he/she is of unsound mind and stands so declared by a competent court; or

(d) if he/she is a whole time officer of servant of the council; or

(e) if he/ she has been convicted for an offence involving moral turpitude.

(2) If any member absents himself from three consecutive meetings of the council, without leave of the council granted under sub-section(7) of section 4 or without such reasons as may, in the opinion of the council, be sufficient, the council may declare his seat vacant and take steps to fill the vacancy.

(3) If any member becomes, or is found to be, subject to any of the disqualifications mentioned in sub-section (1), the council shall submit a report to the Government, and the Government, if satisfied about the disqualifications shall declare his seat vacant.

Meeting of the

Council

8. (1) The meeting of the council shall be convened, held and conducted in such manner as may be prescribed.

(2) The president, when present, shall preside at every meeting of the council, if at any meeting the President is absent, the Vice-President, and in the absence of both, some other member elected by the members present from amongst themselves, shall preside at such meeting.

(3) All issues at a meeting of the council shall be decided by a majority of members present and voting.

(4) The presiding authority at a meeting shall have and exercise a second or casting vote, in case of an equality of votes.

(5) Six members (including the President and Vice-President) shall form a Quorum. If not present, the presiding authority shall, after waiting for not less than thirty minutes for such quorum, adjourn the meeting to such hour or some future day as it may notify on the notice board at the office of the council; and the business which would have been brought before the original meeting had there been a quorum thereat, shall be brought before the adjourned meeting, and may be disposed of at such meeting or any subsequent adjournment thereof, whether there be a quorum present, or not. Proceedings of

meeting and

validity of

proceedings

9. (1) The proceedings of every meeting of the council, shall be treated as confidential and no person shall, without the previous resolution of the council, disclose any portion thereof; provided that nothing in this section shall be deemed to prohibit any person from disclosing or publishing the text of any resolution adopted by the council, unless the council directs such resolution also to be treated as confidential.

(2) No disqualification or defect in the election or nomination of any person as a member, or as the President or as the Vice-President, or as a presiding authority of a meeting shall by itself be deemed to vitiate any act or proceedings of the council in which such person has taken part, if majority of the persons who are parties to such act or proceedings, were entitled to vote.

(3) During any vacancy in the council, the continuing members may act, as if no vacancy has occurred.

(4) Any act done by the council shall not be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of the council.

Powers, duties

and functions

of the council

10. Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers, duties and functions of the council shall be:-

(a) to maintain the live register, and to provide for the registration of medical practitioners;

(b) to hear and decide appeals against any decision of the Registrar;

(d) to reprimand a practitioner, or to suspend or remove his name from the registered, or to take such other disciplinary action against him as may, in the opinion of the council be necessary or expedient.

(e) To exercise such other powers, perform such other duties and discharge such other functions, as are laid down in this Act, or as may be prescribed.

(f) To receive complaints from public (including patients and their relatives) against misconduct or negligence by a medical practitioner, to proceed for inquest, take a decision on the merits of the case and to initiate disciplinary action or award compensation and similarly to take action against frivolous complaints.

(g) To provide protection to its members in discharging professional duties;

(h) To ensure that no unqualified person practices the modern scientific system of medicine.

Executive Committee.

11. (1) The council as soon as may be, shall constitute an executive committee consisting of the President, an ex-officio member and such other number of other members, elected by the council from amongst its members, as may be prescribed.

(2) The term of office of and the manner of filling casual vacancies among, and the procedure to be followed by, the members of the executive committee shall be such as may be prescribed.

(3) In addition to the powers, duties and functions conferred, imposed and entrusted by this Act, the executive committee shall exercise such powers, perform such duties, and discharge such functions of the council as may be delegated to it by rules or entrusted to it from time to time, by the council.

(4) The president shall be the ex-officio Chairman of the Executive Committee. Fee and allow-

ances to

members of

the council and

the Executive

committee.

12. There shall be such fees, allowance and traveling allowances paid to the President, the Vice President and other members of the council, and to the members of its Executive Committee, for attendance at meetings, as shall from time to time be prescribed.

Income and

expenditure of

the council

13. (1) The income of the Council shall consist of:-

(a) Registration fees received from the practitioners;

(b) Grants received from the Government, if any and

(2) It shall be competent for the Council to incur expenditure for the following purposes; namely:-

(a) Salaries and allowances of the Registrar and the staff maintained by the Council;

(b) Fees and allowances paid to the member of the council and of the Executive Committee;

(d) Such other expenses as are necessary for performing the duties and discharging the functions under this Act.

Appointment

of Registrar

and or Deputy

Registrar of

the council,

their duties

and functions

14. (1) The Council shall, with the previous sanction of the Government, appoint a Registrar and or a Deputy Registrar, he shall be a qualified medical graduate as prescribed in Scheduled I, II and III of the Indian Medical Council Act 1956 (central Act 102 of 1956).

(2) The executive committee may, from time to time, grant leave to the Registrar:

Provided that, if the period of leave does not exceed one month, the leave may be granted by the president.

(3) During any temporary vacancy in the office of the Registrar due to leave or any other reason, the Deputy Registrar shall act as the Registrar. In case of non availability of Registrar and Deputy Registrar, the executive committee may, with the previous sanction of the Government, appoint another person to act in his place and any person so appointed shall for the period of such appointment, be deemed to be the Registrar for the purpose of this Act :

Provided that, when the period of such vacancy does not exceed one month, the appointment may be made by the President, who shall forthwith report such appointment to the executive committee and to the Government.

(4) The Council may, with the previous sanction of the Government, suspend, dismiss or remove any person appointed as the Registrar or impose any other penalty upon him in the manner as may be prescribed.

(5) Save as otherwise provided by this Act, the salary and allowances and other conditions of service of the Registrar shall be such as may prescribed.

(6) The Registrar shall be the Secretary and the Executive officer of the Council. He shall attend all meetings of the Council and of its Executive Committee and shall keep minutes of the meetings and names of members present and of the proceedings of such meetings.

(7) The accounts of the Council shall be kept by the Registrar, in the prescribed manner.

(8) The Registrar shall have such supervisory powers over the staff as may be prescribed, and may perform such other duties and discharge such other functions as may be specified in this Act, or as may be prescribed.

(9) The Registrar shall be deemed to be a public servant within the meaning of section 21 of the I.P.C.

CHAPTER-III

PREPARATION AND MAINTENANCE OF REGISTER

Preparation of Register

15. (1) As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of Medical practitioners for Uttarakhand in accordance with the provisions of this Act.

(2) The register shall be in such form, and may be divided into such parts, as may be prescribed.

a) the resister shall include- the full name, address, and qualifications with the name of the college and university of the registered practitioner, the date on which each qualification was obtained, and such other particulars as may be prescribed.

(3) Any person who possesses any of the qualifications in the First, Second or Third Schedule to the Indian Medical Council Act, 1956 (central Act 102 of 1956) shall subject to any condition laid down by or under the Indian Medical Council Act 1956, at any time on an application made in the prescribed form to the Registrar and on payment of a prescribed fee and on presentation of proof of his register able qualification, be entitled to have his name entered in the register.

(4) (a) every person, whose name was entered on a date prior to I^stMay, 1961 in Indian Medical Council Register and continued in such register on the day immediately preceding the appointment day, shall be entitled to have his name continued in the register prepared under this Act;

(b) Within a period of three months from the appointed day or such further period as the Government may allow, the Registrar shall publish a general notice in the official Gazette and in such newspapers, as the council may select, in such form as may be prescribed, calling upon every person to whom clause(a) applies, to pay to the Registrar in the prescribed manner the prescribed fee if he desire to have his name on the register under this Act, and shall also send individual notice for a like purpose by registered post to every such person at his last known address in such form as may be prescribed. The name of every such person who pays such fee before the expiry of the period of two months from the date of publication of the general notice in the official Gazette shall be enlisted on the register.

(5) After the last date for payment of the prescribed fee under clause (b) of sub- section (4) has expired and the register prepared in accordance with foregoing provisions is ready, the Registrar, shall publish a notice in the official Gazette and such newspapers as the council may select, about the register having been prepared, and the register shall come into force from the date of the publication of such notice in the official Gazette.

(6) Any person servicing or practicing modern scientific system of medicine in Uttarakhand shall be registered with the council under this Act, without registration with the council any person though qualified in medicine, shall be liable for action as specified by the council.

(7) Every registered practitioner shall be given a certificate of registration in the prescribed form. The registered practitioner shall display the certificate of registration in a conspicuous part in the place of his practice and if he has more than one such place in any of them.

For

registration in

certain cases

16. (1) A practitioner holding a medical qualification from any authority in any place outside the territory of Indian (other than the qualification in the second schedule or the Third schedule to the Indian Medical Council Act 1956) shall not be registered under this Bill, unless the procedure specified in sub-section

(2) has been followed.

(2) Any person, who holds any such medical qualification, may apply to the council for registration by giving a correct description of his qualification, with his degree, diploma, license or certificate. The council shall send the same to the Medical Council of India for opinion and shall act according to the opinion.

Persons who

may not be

registered

17. Notwithstanding anything contained in section 15 and 16, no person whose name has been removed whether before or after the appointed day, from any register kept under this Bill or any other law for the time being in force in India regulating the registration of Medical practitioners on the ground of professional misconduct shall be entitled to have his/her name entered in the register, unless his/her name is duly ordered to be restored to the register from which it was so removed.

Fees for and

Certificate of

provisional

registration

18. (1) Any person who desires to be registered provisionally under section 25 of the Indian Medical Council Act, 1956 (central act 102 of 1956) shall make an application in the prescribed form to the Registrar and shall pay the prescribed fee.

(2) Every person whose name is entered in the registrar under sub-section (1) shall be given a certificate of provisional registration in the prescribed form. Such certificate shall remain in force for such period as may be specified therein.

Maintenance

of Register

19. (1) It shall be the duty of the Registrar to make entries in the register, from time to time, to revise the same and to issue certificate of registration in accordance with the provisions of this Act, and the rules made there under.

(2) (a) every Registrar of births and deaths, on receiving notice of death of a medical practitioner, under this Act, shall forthwith transmit by post to the registrar appointed under this Act a certificate under his own hand of such death with the particulars of time and place of death and may charge the cost of such certificate and transmission as an expense on his office;

(b) the names of registered practitioners, who die or whose names are directed to be removed from the register under section 22 shall be removed there from.

(3) Any person whose name is entered in the register and who subsequent to his registration desires to record in the register any change in his name shall, on an application made in this behalf and on payment of prescribed fee be entitled to have such change in his name recorded in the register.

(4) Subject to the provisions of section 26 of the Indian Medical Council Act 1956 (Central Act, 102 of 1956), any person whose name is entered in the register and who subsequent to his registration obtains any additional qualification specified in any of the schedules to the Indian Medical Council Act, 1956, shall on an application made on this behalf and on payment of the prescribed fee be entitled to have an entry stating such additional qualification made against his name in the register.

Publication of

List of

Registered

practitioners

20. (1) At such time after the publication of the notice under sub-section (5) of section 15 as the council deems fit and thereafter every five years, the Registrar shall cause to be printed and published a correct list of all persons for the time being entered in the register but not later than three months of the start of the election processes.

(2) The Registrar shall ensure that this list be printed and published annually on or before a date to be decided by the Executive Committee or an addendum and a corrigendum (if required) to the list published under sub-section (1) showing:-

(a) the names of all persons for the time being entered or re-entered in the register, and not included in any subsisting list already printed and published;

(b) the names of all practitioners included in any subsisting list whose names have been since been removed on account of any reason what- so-ever from, and not reentered in the register; and

(3) The form of the list published under sub-section (1), the particulars to be included therein, and the manner of its publication, shall be such as may be prescribed.

(4) A copy of the list referred to in sub-section (1), shall be conclusive evidence in all courts, and in all judicial or quasi-judicial proceedings, that the persons therein specified are registered according to the provisions of this Act and the absence of the name of any person from such copy shall be evidence, until the contrary is proved, that such person is not registered according to the provisions of this Act :

Provided that in the case of any person whose name does not appear in such copy, a certified copy under the hand of the Registrar of the entry of the name of such person on the register shall be evidence that such person is registered under the provision of this Act.

Disciplinary

action

including

removal of

names from

the Register

21. (1) The council shall have a disciplinary committee comprising of:

(i) A Chairman to be nominated by the council;

(ii) A member of legislative Assembly of Uttarakhand State nominated by the speaker;

(iii) A legal expert to be nominated by the Law Department;

(iv) An eminent public man nominated by the Government;

(v) An eminent medical specialist in the relevant specialist to which the complaint pertains, to be nominated by the council ; and

(vi) A member nominated by Medical Association of Uttarakhand State with minimum ten years standing.

(2) If a registered practitioner has been, after due inquiry held by the council or by the executive committee in the prescribed manner, found guilty of any misconduct by the council or the executive committee, the council may:-

(a) Issue a letter of warning to such practitioner; or

(b) Direct the name of such practitioner-

(i) to be removed from the register for such period as may be specified in the aforesaid direction; or

(ii) to be removed from the register permanently. Explanation- for the purpose of this section a registered practitioner shall be deemed to be guilty of misconduct if:-

(a) he/she is convicted by a criminal court for an offence which involves moral turpitude and which is cognizable within the meaning of the code of criminal procedure 1973 (central act 2 of 1974), or

(b) in the opinion of the council his/her conduct is infamous in relation to the medical profession particularly under any code of Ethics, prescribed by the council or by the Medical Council of India constituted under the Indian Medical Council Act, 1956 (central act 102 of 1956) in this behalf.

(3) The council may, on sufficient cause being shown, direct on any subsequent date that the name of a practitioner removed under the sub-section (1) shall be re-entered in the register on such conditions, and on payment of the prescribed fee, as the council may deem fit.

(4) The Council may, of its own motion, or on the application of any person, after due and proper inquiry and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register, if in the opinion of the council , such entry was fraudulently or incorrectly made.

(5) In holding any inquiry under this section, the council or the executive committee, as the case may be, shall have the same powers as are vested in civil courts under the code of civil procedure, 1908 when trying a suit, in respect of the following matters, namely:-

(a) Enforcing the attendance of any person, and examining him on oath;

(b) Compelling the production of documents;

(6) All the inquiries under this section shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.

(7) a) for the purpose of advising the Council or the Executive Committee, as the case may be , on any question of law arising in any inquiry under this section, there may in all such inquired an assessor, who has been for not less than ten years;

(i) an advocate enrolled under the advocated Act 1961, or

(ii) advocate General of the Honorable High Court;

(iii) an attorney of a High Court. Explanation— (a) for the purpose of this sub-section for computing the required period that period will also be added during which a person has been enrolled as an advocate under the Indian Bar council Act, 1926.

(b) where an assessor advises the Council, or the executive committee, as the case may be, on any question of law as to evidence, procedure or any other matter, he shall do so in the presence of every party or person representing a party to the inquiry who appears thereat or if the advices tendered after the Council or the Executive committee has begin to deliberate as to its findings, every such party or person as a foresaid shall be informed what advice the assessors has tendered, such party or person shall also be informed if, in any case, the council or the executive committee does not accept the advice of the assessors on any such questions as a foresaid.

(c) any assessors under this section may be appointed either generally, or to any particular inquiry, and shall be paid the prescribed remuneration as may be prescribed from time to time.

Renewal of

registration

22. (1) Notwithstanding anything contained in section 15 and 20, on such date, after the date of publication of the notice under sub-section 5 of section 15, as the Executive Committee may, with the previous sanction of the Government, decide, and every five years thereafter, the Registrar shall cause two notices in the prescribed form to be published, at an interval of not less than thirty days in the official gazette calling upon in the manner provided in sub-section (2) on registered practitioner to make an application to the registrar for the continuance of their names of the register.

(2) The registrar shall, after the publication of the first notice under sub-section (1), send a notice by registered post enclosing therewith the prescribed form of application to the registered practitioners at their addresses as entered in the register, calling upon them to return the application to the registrar for continuance of their names of the register within forty-five days of the date of the notice. If any of the registered practitioners fails to return such applications within the time specified, the registrar shall issue a further notice to such registered practitioner by registered post after the application of second notice under sub-section (1), enclosing therewith the prescribed form the application to the registrar for the continuation of his name on the register within thirty days of the date of the further notice with a fee as may be prescribed from time to time.

(3) If the application is not made on or before the date fixed by further notice sent by registered post under sub-section (2) the Registrar shall remove the name of the defaulter from the registrar and shall inform him of such removal by registered post :

Provided that if an application for continuance of the name so removed is made within a period of six months from the date fix by the said further notice by registered post under sub-section (2), the name so removed may be re-entered in the register on payment of the prescribed fee.

Appeals 23. (1) Any person aggrieved by any decision of the Registrar under this Act may, within the period of 1 month from the date on which the decision is communicated to him, appeal to the Council which shall hear and determine the appeal in the prescribed manner.

(2) Save as otherwise provided in the Indian Medical Conceal Act, 1956 (Central Act 102 of 1956), the decision of the Council under this Act shall be final. Rights of

registered

practitioners

24. Notwithstanding anything contained in any law for the time being in force-

(i) The expressions 'legally qualified' medical practitioner ' or duly qualified medical practitioner' or any word importing a person recognized by law as a medical practitioner or member of the medical profession shall in all acts of the Legislative Assembly of Uttarakhand and all the central Acts (in their application to Uttarakhand) in so far as such Acts relate to any matter with respect to which the legislative Assembly has power to make laws, under clause (3) of article 239 AA of the constitution, include a practitioner whose name is entered in the register under this Act:

(ii) Every registered practitioner shall be exempt, if he so desires from serving on an inquest.

General

provision

applicable to

Medical

practitioner

25. The provisions of this Act are in addition to, and not in derogation of the provision of the Indian Medical Council Act, 1956, (Central Act 102 of 1956) containing general provisions applicable to all medical practitioners. Penalty for

falsely

claiming to be

registered

26. If any person whose name is not for the time being entered in the register falsely represents that it is so entered, or uses in connection with his name or titled any word or letters reasonably calculated to suggest that his name is so entered, he shall, on conviction, be punished with minimum fine of Rs. 25,000 which may extended upto Rs. 50,000.

False

assumption of

medical

practitioner or

practitioner

under this Act

to be an

offence

27. Any person who falsely assumes that he is a medical practitioner or practitioner as defined in clause (7) of section, 2 and practices the modern scientific system of medicine shall be punishable with rigorous imprisonment which may extend upto three years or with fine which may extend upto Rs. 50,000 (fifty thousand rupees) or with both.

Explanation: under this section punishment can be awarded only to Medical practitioner as defined in section 2(7) of this Act and no punishment may be awarded to any one practicing veterinary medicine or veterinary surgery or homeopathic or ayurvedic or siddha or the Unani System of medicine those holding BAMS or BIMS degree.

Court

competent to

try offence,

under this Act

and take

cognizance of

offence

28. (1) No court other than the court of a Chief Judicial Magistrate, or Magistrate First Class shall take cognizance of, or try an offence, under this Act.

(2) No court shall take cognizance of any offence under this Act except on a complaint in writing by an officer empowered by rules made in this behalf.

Control of the Government

29. (1) If at any time, it appears to the Government that, the council or its president or vice-president has failed to exercise or has exceeded or abused any of the powers conferred upon it or him by or under this Act or has ceased to function, or has become incapable of functioning, the Government may, if it considers such failure, excess abuse or incapacity to be a serious character, notify the particulars thereof to the council or the President or the Vice- President, as the case may be. If the council or the President or the vice- President as the case may be, fails to remedy such failure, excess abuse or incapability within such reasonable time as the Government may fix in this behalf, the Government may remove the President or Vice President or dissolve the council for specified period, as the case may be, and in case of dissolution of the council, cause all or any of the powers, duties & function of the Council to be exercised, performed and discharged by such registered practitioner or practitioner as the Government may appoint in that behalf :

Provided that a new council shall be constituted before the expiry of a period of two years from the date of its dissolution.

(2) Notwithstanding anything contained in this Act, or in the rules made there under, if at any time it appears to the Government that the council or any other authority empowered to exercise any of the powers or to perform any of the duties or functions under this Act, has not been validly constituted or appointed, the Government may cause any of such powers duties or functions to be exercised or performed by such person or persons, in such manner and for such period; not exceeding six months and subject to such conditions, as it thinks fit.

Rules 30. (1) The Government may, by notification in the official Gazette, and subject to the condition of previous publication, make rules to carry out the purposed of this Act. Such rules may be made to provide for all or any matters expressly required or allowed by this Act to be prescribed by rules.

(2) In particular and without prejudice to the generality of the foregoing power, the Government may make rules for all or any of the following matters, namely;

(a) the time and place at which and the manner in which the election of the members and of the president and the Vice President shall be held under sub-section (5) of section 3.

(b) the manner in which the meeting of the council shall be convened, held and conducted under sub-section (1) of section 8;

(c) the powers, duties, and functions of the council, the condition subject to which they shall be exercised and performed, and regulation of professional conduct of practitioners by a code of ethics in accordance with section 10;

(d) number of elected members who shall be elected by the Council from amongst its members for constituting the Executive Committee of the Council; and the term of office of, and the manner of filling casual vacancies among and the procedure to be followed by the members of the Executive Committee and also the powers and duties and functions of the Council as may be delegated by the Council to be exercised, performed and discharged by the Executive committee under the provision of section 11;

(e) the fees and allowances payable to the President, the Vice President and other member of the Council, and to the members of its Executive Committee under section 12;

(f) the salary and allowances payable to the Registrar and other conditions of service of the Registrar, manner of maintenance of the accounts of the council by the Registrar, supervisory powers of the Registrar over the staff and the duties and functions as may be specified in the Bill, which may be performed and discharged by the Registrar;

(g) the conditions of service of the officers and staff of the Council under sub section (3) of section15;

(h) preparation and maintenance of the register of medical practitioners, the form of such register, the particulars including the name, address, and qualification, etc of the registered practitioners to be entered in the register, prescription of the form of application and of notice to be published in the official Gazette and newspapers to have names registered, prescription of fees to be paid for such entry and the manner of payment, prescription of form for sending individual notices, prescription of the form of certificate which shall be given to registered practitioners under section 15;

(i) prescribing the form of application for provisional registration, fee payable for such registration and prescribing form of certificate of provisional registration under section 18;

(j) prescription of fee for recording change of name in the register, prescription of the fee payable for entering additional qualification in the register and prescription of fee payable for issue of duplicate certificate of registration under section 19;

(k) the form of the list of registered medical practitioners and manner of the publication of the list under section 20;

(l) manner for taking disciplinary action etc. against registered practitioner by the Council or by the Executive Committee, conditions subject to which and the fee for re-entering the name of a practitioner in the register and the remuneration to be paid to an assessor under section 21;

(m) from of notice and form of application for renewal of registration be registered medical practitioner, fee payable for re-entry of name which is removed from the register due to non-renewal under section 22;

(n) the manner in which appeals against the decision of the Registrar shall be heard by the Council under section 23;

(o) officers who are empowered to make a complaint under sub-section (2) of section 29;

(p) any other matter which is to be, or may be, prescribed under this Bill.

(3) All rules made under this section shall be laid is not more than thirty days on as soon as possible after they are made before the Legislative Assembly of Uttarakhand and shall be subject to rescission by the Legislative assembly or to such modifications as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.

(4) Any rescission or modification so made by the Legislative Assembly of Uttarakhand shall be published in the official Gazette and shall thereupon take effect.

Code of conduct and Ethics

31. The Council shall follow the code of conduct and medical ethics as prescribed by the Medical Council of India from time to time.

Power to

remove

difficulties

32. If any difficulty arises in giving effect to the provisions of this Act, the Government may by order as occasion requires, do anything which appears to it to be necessary for the purpose of removing the difficulty:

Provided that no such order shall be made after the expiration of two years from the constitution of the Council.

Repeal 33. The Uttarakhand Medical Council Ordinance, 2002 is hereby repealed.