dze la[;k& 137¼[k½ 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] lkseokj 31 vDVqcj] 2005 bZ0 dkfrZd 09] 1927 "kd lEor~
mÙkjkapy "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 608@fo/kk;h ,oa lalnh; dk;Z@2005 nsgjknwu] 31 vDVqcj] 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 eqDr fo"ofo|ky; fo/ks;d] 2005 dks fnukad 27 vDVqcj] 2005 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 23 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 eqDr fo"ofo|ky; vf/kfu;e] 2005 ¿mÙkjk[k.M vf/kfu;e la[;k 23 lu 2005À mRrjk[k.M eqDr fo"ofo|ky; uke ls Kkr fo"ofo|ky; LFkkfir djus gsrq vf/kfu;e
Hkkjr x.kjkT; ds NIiuosa o'kZ esa fo/kku lHkk }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& v/;k;&1
izkjfEHkd
Lakf{kIr uke vkSj
izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M eqDr fo"ofo|ky; vf/kfu;e] 2005 gSA ¼2½ ;g ml rkjh[k dks izoR̀r gksxk tks jkT; ljdkj jkti= esa vf/klwpuk }kjk fu;r djsA ifjHkk'kk,a 2- bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks& ¼d½ ^^fo|k ifj'kn** vkSj dk;Z ifj'kn~** ls fo"ofo|ky; dh dze"k% fo|kifj'kn~ vkSj dk;Z ifj'kn~ vfHkizsr gS(
¼[k½ ^^ekU;rk cksMZ** ls fo"ofo|ky; dk ekU;rk cksMZ vfHkizsr gS( ¼x½ ^^egkfo|ky;** ls fo"ofo|ky; }kjk LFkkfir ;k vuqjf{kr ;k ,sls fo"ofo|ky; ds fo"ks'kkf/kdkj izkIr egkfo|ky; ;k vU; "kS{kf.kd laLFkk vfHkizsr gS( ¼?k½ ^^nwj f"k{kk i)fr** ls lapkj ds fdlh ek/;e ls ;Fkk izlkj.k] nwj n"̀; izlkj.k] i=kpkj ikB~;dze] lsehukj lEidZ dk;Zdze vFkok ,sls fdlh nks ;k vf/kd lk/kuksa ds la;kstu }kjk f"k{kk nsus dh iz.kkyh vfHkizsr gS(
¼³½ ^^foRr lfefr** ls fo"ofo|ky; dh foRr lfefr vfHkizsr gS(
¼p½ ^^vU; fiNMs+ oxksZa** ls le;≤ ij ;Fkkla"kksf/kr mRrj izns"k yksd lsok ¼vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNMs+ oxksZa ds fy;s vkj{k.k½ vf/kfu;e] 1994 ¼mRrjk[k.M jkT; esa ;Fkk izoR̀r½ dh vuqlwph&1 esa fofufnZ'V ukxfjdksa ds fiNMs+ oxZ vfHkizsr gSa(
¼N½ ^^;sktuk cksMZ** ls fo"ofo|ky; ;k ;kstuk cksMZ vfHkizsr gS( ¼t½ ^^fofgr** ls ifjfu;eksa }kjk fofgr vfHkizsr gS(
¼>½ ^^fo|ky;** ls fo"ofo|ky; ds v/;;u dsUnz vfHkizsr gSa(
¼¥½ ^^ifjfu;eksa] v/;kns"kksa vkSj fofu;eksa** ls fo"ofo|ky; ds dze"k% ifjfu;e] v/;kns"k vkSj fofu;e vfHkizsr gSa(
¼V½ ^^fo|kFkhZ** ls fo"ofo|ky; dk fo|kFkhZ vfHkizsr gS vkSj blds vUrxZr ,slk dksbZ O;fDr Hkh gS ftlus fo"ofo|ky; ds fdlh ikB~;dze esa v/;;u gsrq viuk ukekadu djk;k gSa( ¼B½ ^^v/;;u dsUnz** ls fo|kfFkZ;ksa dks lykg nsus ;k ijke"kZ nsus ;k muds }kjk visf{kr vU; lgk;rk nsus ds iz;kstu ls fo"ofo|ky; }kjk LFkkfir] vuqjf{kr ;k ekU;rk izkIr dsUnz vfHkizsr gS(
¼M½ ^^{ks=h; dsUnz** ls izns"k esa LFkkfir v/;;u {ks=ksa ds dk;ksZa esa leUo;@fujh{k.k rFkk vU; dk;ksZa esa lEiknu ds fy;s fo"ofo|ky; }kjk LFkkfir ;k vuqjf{kr {ks=h; dsUnz vfHkizsr gS(
¼<½ ^^f"k{kd** ls dksbZ ,slk O;fDr vfHkizsr gS tks fo"ofo|ky; ds fdlh ikB~;dze es a v/;;u
2
ds fy;s fo|kFkhZ dk ekxZn"kZu djus ;k mldh lgk;rk djus ds fy;s fo"ofo|ky; esa f"k{k.k nsus ds fy;s fu;ksftr gks vkSj blds vUrxZr egkfo|ky; ds izkpk;Z ;k funs"kd Hkh gSa(
¼r½ ^^fo"ofo|ky;** ls /kkjk 3 ds v/khu LFkkfir mRrjk[k.M eqDr fo"ofo|ky; vfHkizsr gS( ¼Fk½ ^^deZpkjh** ls fo"ofo|ky; }kjk fu;qDr dksbZ deZpkjh vfHkizsr gS ftlesa f"k{kd rFkk fo"ofo|ky; dk vU; "kS{kf.kd deZpkjhoÙn Hkh lfEefyr gS(
¼n½ ^^dqykf/kifr rFkk dqyifr** ls fo"ofo|ky; ds dze"k% dqykf/kifr rFkk dqyifr vfHkizsr gSaA
v/;k;&2
fo"ofo|ky; ,oa mlds mn~ns";
fo"ofo|ky; dh
LFkkiuk ,oa fuxeu
3- ¼1½ ^^mRrjk[k.M eqDr fo"ofo|ky;** ds uke ls ,d fo"ofo|ky; dh LFkkiuk dh tk;sxhA ¼2½ fo"ofo|ky; dk eq[;ky; gY}kuh esa gksxk rFkk og jkT; esa ,sls vU; LFkkuksa ij] ftUgsa og mfpr le>s] egkfo|ky; ;k v/;;u dsUnz LFkkfir ;k vuqjf{kr dj ldsxkA ¼3½ dqyifr] dk;Z ifj'kn~ ,oa fo|k ifj'kn~ ds lnL;ksa dh gSfl;r ls fo"ofo|ky; esa rRle; esa in/kkjd] mRrjk[k.M eqDr fo"ofo|ky; ds uke ls ,d fuxfer fudk; dk xBu djsaxsA
¼4½ fo"ofo|ky; dk "kk"or mRrjkf/kdkj gk sxk rFkk ,d lkekU; eqnzk ¼lhy½ gksxh rFkk og mDr uke ls okn yk;sxk ,oa ml ij okn yk;k tk;sxkA
fo"ofo|ky; ds
mn~ns";
4- fo"ofo|ky;] nwj f"k{kk i)fr ds ek/;e ls ftlesa fdlh lapkj izkS|ksfxdh dk mi;ksx Hkh gS] vf/kla[;d tuleqnk; esa f"k{kk vkSj Kku ds izlkj esa vfHkof̀) djsxk vkSj vius fdz;kdykiksa dks lapkfyr djus esa vuqlwph&1 esa fofufnZ'V mn~ns";ksa dk lE;d~ /;ku j[ksxkA
fo"ofo|ky; dh
"kfDr;ka 5- fo"ofo|ky; dh fuEufyf[kr "kfDr;ka gksaxh] vFkkZr%& ¼1½ Kku izkS|ksfxdh of̀r;ksa ,oa O;olk;ksa dh ,slh "kk[kkvksa esa tSlh fo"ofo|ky; }kjk le;≤ ij vo/kkfjr dh tk;a] f"k{k.k gsrq o;oLFkk djuk rFkk vuqla/kku vkSj izk;ksftr vuqla/kku dh O;oLFkk djuk(
¼2½ mikf/k;ksa] mikf/k&i=ksa] izek.k&i=ksa vFkok fdlh vU; iz;kstu gsrq f"k{k.k ikB~;dzeksa dks ;ksftr ,oa fofgr djuk(
¼3½ ifjfu;eksa ,oa v/;kns"kksa }kjk vf/kdfFkr jhfr ds vuqlkj] ijh{kkvksa dk vk;kstu rFkk ,sls O;fDr;ksa dks] ftUgksaus fdlh f"k{k.k ikB~;dze dk v/;;u fd;k gS ;k vuqla/kku fd;k gS] mikf/k;ka] mikf/k&i=ksa vFkok vU; "ksS{kf.kd fof"k'Vrk;sa ;k ekU;rk;sa iznku djuk(
¼4½ fofgr jhfr ds vuqlkj] ekun mikf/k;ka vFkok vU; fof"k'Vkrk;sa iznku djuk( ¼5½ fo"ofo|ky; ds "kS{kf.kd dk;Zdze d s lEcU/k esa nwj f"k{kk dk izk;kstu djus dh jhfr dk fu/kZkj.k djuk(
¼6½ f"k{k.k nsus ds fy;s ;k "kS{kf.kd lkexzh rS;kj djus ds fy;s ;k ,sls vU; "kS{kf.kd fdz;kdykiksa dk lpakyu djus ds fy;s ftuds vUrxZr ikB~dzeksa ds fy;s ekxZn"kZu] mudh :ijs[kk rS;kj djuk vkSj mudk izLrqrhdj.k Hkh gS] vkSj Nk=ksa }kjk fd;s x;s
3
dk;Z ds ewY;kadu ds fy;s] vkpk;Z] mikpk;Z] izk/;kid ls lEcfU/kr in vkSj vU;
"kS{kf.kd in lafLFkr djuk vkSj ,sls vkpk;Z] mikpk;Z] izk/;kid vkSj vU; "kS{kf.kd inksa ij O;fDr;ksa dks fu;qDr djuk(
¼7½ vU; fo"ofo|ky;ksa vkSj mPp f"k{kk laLFkkvksa] o`fRrd fudk;ksa vkSj laxBuksa ds lkFk ,sls iz;kstuksa ds fy;s] tks fo"ofo|ky; vko";d le>s] lg;ksx djuk vkSj mudk lg;ksx izkIr djuk(
¼8½ v/;srkof̀Rr] Nk=of̀Rr] iqjLdkj vkSj ;ksX;rk dh ekU;rk ds fy;s ,sls vU; ikfjiksf'kd lafLFkr djuk vkSj nsuk] tks fo"ofo|ky; Bhd le>s(
¼9½ ,sls {ks=h; dsUnz LFkkfir djuk vkSj cuk;s j[kuk tks fo"ofo|ky; }kjk le;≤ ij vo/kkfjr fd;s tk;sa(
¼10½ fofgr jhfr ls v/;;u dsUnz LFkkfir djuk vkSj cuk;s j[kuk ;k ekU;rk nsuk( ¼11½ "kS{kf.kd lkexzh ftlds vUrxZr fQYesa] dSlsV] Vsi] fofM;ksdslsV vkSj vU; lkW¶Vos;j gSa] rS;kj djus ds fy;s O;oLFkk djuk(
¼12½ f"k{kdkas] ikB~;ys[kdksa] ewY;kaddksa vkSj vU; "kS{kf.kd deZpkjhoÙn ds fy;s iqu"p;kZ ikB~;dze] dk;Z"kkyk;sa] fopkj xksf'B;ka vkSj vU; dk;Zdze vk;ksftr djuk vkSj mudk lapkyu djuk(
¼13½ vU; fo"ofo|ky;ksa] laLFkkvksa ;k mPprj f"k{kk ds vU; laLFkkuksa esa ijh{kkvks a ;k v/;;u dh vof/k;ksa dks] pkgs iw.kZr% ;k Hkkxr% fo"ofo|ky; esa ijh{kkvksa ;k v/;;u dh vof/k;ksa ds lerqY; :Ik esa ekU;rk nsuk vkSj fdlh Hkh le; ,slh ekU;rk dks okil ysuk(
¼14½ "kSf{kd izkS|ksfxdh vkSj lEcfU/kr fo'k;ksa esa] vuqla/kku] izk;ksftr vuqla/kku rFkk fodkl ds fy, O;oLFkk djuk(
¼15½ iz"kkldh;] fyfid oxhZ; rFkk vU; vko";d inksa dk l̀tu djuk rFkk mu ij fu;qfDr;ka djuk(
¼16½ fo"ofo|ky; ds iz;kstu gsrq lanku] nku vkSj migkj xzg.k djuk rFkk U;klh; vkSj jktdh; lEifRr lfgr fdlh Hkh py ;k vpy lEifRr dk miktZu] /kkj.k] vuqj{k.k rFkk fuLrkj.k djuk(
¼17½ fo"ofo|ky; ds iz;kstuksa gsrq jkT; ljdkj ds vuqeksnu ls fo"ofo|ky; dh lEifRr dh izfrHkwfr ij ;k vU;Fkk] _.k ij /ku izkIr djuk(
¼18½ lafonk;sa djuk] mudks dk;ZfUor] ifjofrZr vFkok fujLr djuk(
¼19½ v/;kns"kksa }kjk vf/kdfFkr Qhl vkSj vU; izHkkjksa dh ekax ,oa izkfIr djuk( ¼20½ Nk=ksa vkSj lHkh izoxksZa ds deZpkfj;ksa ds chp vuq"kklu dh O;oLFkk djuk] fu;a=.k djuk vkSj mls cuk;s j[kuk vkSj ,sls deZpkfj;ksa dh lsok "krksZa dks] ftuds vUrxZr mudh vkpj.k lafgrk Hkh gSa] vf/kdfFkr djuk(
¼21½ lafonk ij ;k vU;Fkk vH;kxr vkpk;ksZa] izfr'Br vkpk;ksaZ] ijkef"kZ;ksa] v/;ksrkvksa] fo}kuksa] dykdkjksa] ikB~;dze ys[kdksa vkSj ,sls vU; O;fDr;ksa ds tks fo"ofo|ky; ds mn~ns";ksa dh vfHkof̀) esa ;ksxnku dj ldsa] fu;qDr djuk(
¼22½ vU; fo"ofo|ky;ksa] laLFkkvksa ;k laxBuksa esa dk;Zjr O;fDr;ksa dks fo"ofo|ky; ds f"k{kdkaas ds :i esa ,sls fucU/kuksa vkSj "krksaZ ij tks v/;kns"k }kjk vf/kdfFkr dh tk;] ekU;rk ysuk(
¼23½ fo"ofo|ky; ds v/;;u ikB~;dze esa Nk=ksa ds izos"k ds fy;s "krsZ fofufnZ'V djuk ftuds vUrxZr ijh{kk] ewY;kadu vkSj ijh{k.k dh dksbZ vU; jhfr gS(
4
¼24½ deZpkfj;ksa ds lk/kkj.k LokLF; vkSj dY;k.k dh vfHkof̀) ds fy;s izcU/k djuk( ¼25½ ifjfu;eksa esa ofgr jhfr ls fdlh egkfo|ky; ;k fdlh {ks=h; dsUnz dks Lok;Rr izkfLFkfr iznku djuk(
¼26½ ,sls lHkh dk;Z djuk] tks fo"ofo|ky; dks ,slh lHkh ;k fdUgha "kfDr;ksa ds] tks vko";d gSa] iz;ksx ls vkuq'kafxd gksa vkSj fo"ofo|ky;ksa ds lHkh ;k fdUgha mn~ns";ksa ds laizorZu esa lgk;d gksaA
"kfDr;ksa dk izknsf"kd iz;ksx
6- rRle; izo`Rr fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] fo"ofo|ky; dks viuh
"kfDr;ksa ds iz;ksx esa] vf/kdkfjrk lEiw.kZ mRrjk[k.M esa gksxhA fo"ofo|ky; dk lHkh
oxksZa vkSj iUFkksa ds
fy;s [kqyk gksuk
7- ¼1½ fo"ofo|ky;] oxksZa vkSj iUFkksa dk fopkj fd;s fcuk] lHkh O;fDr;ks a ds fy;s] pkgs og L=h gks ;k iq:'k] [qkyk gksxk vkSj fo"ofo|ky; ds fy;s ,sls fdlh O;fDr dks fo"ofo|ky; ds f"k{kd ds :i esa fu;qDr fd;s tkus ;k mlesa dksbZ vU; in /kkj.k djus ;k fo"ofo|ky; ds Nk= ds :i esa izos"k izkIr djus ;k mlesa mif/k izkIr djus ;k mld s fdlh fo"ks'kkf/kdkj dk mi;ksx djus ;k iz;ksx dk gdnkj cukus ds fy;s dksbZ Hkh /kkfeZd fo"okl ;k ekU;rk dk ekun.M viukuk ml ij vf/kjksfir djuk fof/kiw.kZ ugha gksxkA
¼2½ mi/kkjk ¼1½ dh dksbZ ckr fo"ofo|ky; dks fL=;ksa ;k let ds detksj oxksZa ds O;fDr;k sa] fof"k'Vr% vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa ;k vU; fiNMs+ oxksZa ds O;fDr;ksa dks fu;qfDr ;k izos"k ds fy;s fo"ks'k micU/k djus ls fuokfjr djus okyh ugha le>h tk;sxhA
v/;k;&3
fujh{k.k rFkk tkap
fujh{k.k rFkk tkap 8- ¼1½ mi/kkjk ¼3½ vkSj mi/kkjk ¼4½ ds v/khu jgrs gq, dqykf/kifr dks fdlh ,sls O;fDr ;k O;fDr;ksa }kjk tSlk og funsZ"k nsa] fo"ofo|ky; vFkok fo"ofo|ky; }kjk vuqjf{kr fdlh egkfo|ky; ;k v/;;u dsUnz] ftlds vUrxZr muds Hkou] iqLrdky;]
iz;ksx"kkyk] deZ"kkyk vkSj miLdj Hkh gsS] vkSj fo"ofo|ky; ;k ,sls egkfo|ky; ;k v/;;u dsUnz }kjk lapkfyr ;k yh x;h ijh{kkvksa] f"k{k.k vkSj vU; dk;Z dk Hkh fujh{k.k djus ;k fo"ofo|ky; ;k ,ls egkfo|ky; ;k ,sls dsUnzksa ds iz"kklu vkSj foRr ls lEcfU/kr fdlh fo'k; ds laca/k esa mlh jhfr ls tkap djkus dk vf/kdkj gksxkA ¼2½ dqykf/kifr izR;sd ekeys esa fujh{k.k ;k tkap djkus ds vius vk"k; dh lwpuk fo"ofo|ky; dks nsxk rFkk fo"ofo|ky; dks ,slh lwpuk dh izkfIr ds 30 fnu ds Hkhrj vFkok dqykf/kifr }kjk fu/kkZfjr le; esa] ,slh tkap esa] ;fn vko";d le>s rks lfEefyr gksus dk vf/kdkj gksxkA
¼3½ fo"ofo|ky; }kjk fd;s x;s vH;kosnu ij] ;fn dksbZ gS] fopkj djus ds i"pkr~ dqykf/kifr ,sls fujh{k.k ;k tkap djk;saxs tSlh fd mi/kkjk ¼2½ esa fufnZ'V gSA ¼4½ dqykf/kifr }kjk fu;qDr O;fDr ds }kjk ;fn dksbZ fujh{k.k ;k tkap dh tkuh gS rks fo"ofo|ky; dks ,d izfrfuf/k fu;qDr djus dk vf/kdkj gksxk] ftls ,sls fujh{k.k ;k tkap esa O;fDrxr :i ls mifLFkr gksus rFkk lqus tkus dk vf/kdkj gksxkA
¼5½ dqykf/kifr ,sls fujh{k.k ;k tkap ds ifj.kke esa vius fopkj vkSj ml ij dk;Zokgh fd;s tkus ds lanHkZ esa] tks og dguk pkgsa vkSj dqyifr dks lEcksf/kr dj ldsaxsA dqykf/kifr }kjk lEcksf/kr i= dks dqyifr bl fujh{k.k vFkok tkap ds ifj.kke dks rqjUr dk;Z ifj'kn~ dks lalwfpr djsaxs vkSj dqykf/kifr ds fopkj rFkk ijke"kZ ij dh tkus okyh dk;Zokgh ds lEcU/k esa crk;saxsA
5
¼6½ dk;Z ifj'kn~ dqyifr ds ek/;e ls dqykf/kifr dks fujh{k.k ;k tkap ds ifj.kkeLo:i dh x;h ;k fd;s tkus ds fy, izLrkfor dk;Zokgh ds ckjs esa lwfpr djsaxsA ¼7½ ;fn fo"ofo|ky; ds izkf/kdkjh ;qfDr;qDr le; esa dqykf/kifr ds lek/kkuizn :i esa dk;Zokgh ugha djrs gSa rks dqykf/kifr fo"ofo|ky; ds izkf/kdkfj;ksa }kjk izLrqr fd;s x;s fdlh Hkh izR;kosnu o Li'Vhdj.k ij fopkj djus ds i"pkr~ ,sls funs"k tks og mfpr le>rs gSa] tkjh dj ldsrs gSa] vkSj fo"ofo|ky; ds izkf/kdkjh mu funs"kksa dks ekuus ds fy;s ck/; gksaxsA
¼8½ bl /kkjk ds iwoZxkeh micU/kksa ij izfrdwy izHkko Mkys fcuk] dqykf/kifr] fyf[kr vkns"k }kjk fo"ofo|ky; dh ,slh dk;Zokfg;ksa dks fu'izHkkoh dj ldrk gS( tks fd vf/kfu;e] ifjfu;ek sa ;k v/;kns"kksa ds laxr u gks %
ijUrq ,slk vkns"k djus ls iwoZ og fo"ofo|ky; ls ;g dkj.k nf"kZr djus ds fy, dgsxk fd bl izdkj dk vkns"k D;ksa u fd;k tk; vkSj ;fn leqfpr le; ds vUrxZr dksbZ ;qfDr;qDr dkj.k crk;k tkrk gS rks og ml ij fopkj djsxkA ¼9½ dqykf/kifr dh ,slh vU; "kfDr;ka gksaxh] tks ifjfu;eksa }kjk fofufnZ'V dh tk;saA v/;k;&4
fo"ofo|ky; ds vf/kdkjh
fo"ofo|ky; ds
vf/kdkjh
9- fo"ofo|ky; ds fuEu vf/kdkjh gksaxs%&&&
¼d½ dqykf/kifr(
¼[k½ dqyifr(
¼x½ funs"kd(
¼?k½ dqylfpo(
¼³½ foRr vf/kdkjh(
¼p½ ijh{kk fu;U=d( vkSj
¼N½ ,sls vU; vf/kdkjh tks ifjfu;eks a }kjk fo"ofo|ky; ds vf/kdkjh ?kksf'kr fd;s tk;saA
dqykf/kifr 10- ¼1½ jkT;iky] fo"ofo|ky; dk dqykf/kifr gksxkA og mius in ds vk/kkj ij fo"ofo|ky; dk iz/kku gksxk vkSj tc og mifLFkr gk s rks fo"ofo|ky; ds nh{kkar lekjksg dk lHkkifrRo djsxkA
¼2½ lEekfud mikf/k iznku djus dh izR;sd izLFkkiuk dqykf/kifr dh iqf'V ds v/khu gksxhA ¼3½ dqyifr dk ;g drZO; gksxk fd fo"ofo|ky; ds iz"kklu dk;Z ls lEcfU/kr ,slh tkudkjh ;k vfHkys[k] ftUgsa dqykf/kifr ekaxs] izLrqr djsA
¼4½ dqykf/kifr dks ,slh vU; "kfDr;ka gksaxh tk s mls bl vf/kfu;e ;k ifjfu;eksa }kjk muds v/khu iznku dh tk;aA
dqyifr 11- ¼1½ dqyifr] fo"ofo|ky; dk iw.kZdkfyd oSrfud vf/kdkjh gksxk vkSj dqykf/kifr }kjk ml jhfr ls] ml vof/k ds fy;s vkSj mu miyfC/k;ksa vkSj vU; lsok "krksZa ij] tSlh fd fofgr dh tk;sa] fu;qDr fd;k tk;sxk %
ijUrq fo"ofo|ky; dk izFke dqyifr jkT; ljdkj }kjk fu;qDr fd;k tk;sxk vkSj og rhu o'kZ dh vof/k ds fy, in /kkj.k djsxkA
6
¼2½ dqyifr fo"ofo|ky; dk iz/kku "kS{kf.kd o dk;Zikyd vf/kdkjh gksxk vkSj fo"ofo|ky; ds dk;Zdykiksa ij i;Zos{k.k vkSj fu;U=.k j[ksxk vkSj fo"ofo|ky; ds lHkh izkf/kdkfj;ksa ds fofu"p;ksa dks dk;kZfUor djsxkA ¼3½ ;fn dqyifr ds erkuqlkj fdlh fo'k; ij rRdky dk;Zokgh vko";d gks rks og bl vf/kfu;e }kjk blds v/khu fo"ofo|ky; ds fdlh vf/kdkjh ;k izkf/kdkjh dks iznRr fdlh "kfDr dk iz;ksx dj ldrk gS rFkk ,sls fo'k; ij Lo;a }kjk dr̀ dk;Zokgh dks ,sls vf/kdkjh ;k izkf/kdkjh dks lalqfpr djsxk %
ijUrq ;g fd ;fn lacaf/kr izkf/kdkjh ds erkuqlkj ,slh dk;Zokgh ugha dh tkuh pkfg, Fkh rks og fo'k; dks dqykf/kifr dks funsZf"kr dj ldrk gS ftldk ml fo'k; ij fofu"p; vfUre gksxk%
ijUrq ;g vkSj fd fo"ofo|ky; dh lsok esa fdlh O;fDr dks] ,slh dk;Zokgh ds laca/k esa fofu"p; ls lalwfpr fd;s tkus ds uCcs fnuksa ds Hkhrj dk;Z ifj'kn~ dks vihy djus dk vf/kdkj gksxk vkSj rnqifj dk;Z ifj'kn~] dqyifr }kjk dh x;h dk;Zokgh dks iq'V ;k mikUrfjr dj ldsxh ;k mls myV ldrh gSA
¼4½ ;fn dqyifr ;g le>rs gSa fd fdlh izkf/kdkjh dk fofu"p; bl vf/kfu;e] ifjfu;eksa ;k v/;kns"kksa ds micU/kksa }kjk iznRr izkf/kdkjh dh "kfDr;ksa ds ij s gS ;k ;g gS fd fd;k x;k dksbZ fofu"p; fo"ofo|ky; ds fgr esa ugha gS rks og lacaf/kr izkf/kdkjh dks ,sls fofu"p; ds lkB fnu ds Hkhrj vius fofu"p; dk iqufoZyksdu djus ds fy;s dg ldsxk vkSj ;fn izkf/kdkjh vius fofu"p; dk iw.kZr% ;k Hkkxr% iqufoZyksdu djus ls budkj djrk gS ;k lkB fnu dh mDr vof/k ds Hkhrj mlds }kjk dksbZ fofu"p; ugha fd;k tkrk gS rks ekeyk dqykf/kifr dks fufnZ'V fd;k tk;sxk ftldk fofu"p; vafre gksxk %
ijUrq lacaf/kr izkf/kdkjh dk fofu"p;] ;FkkfLFkfr] izkf/kdkjh ;k dqykf/kifr }kjk bl mi/kkjk ds v/khu ,sls fofu"p; ds iqufoZyk sdu dh vof/k ds nkSjku fuyfEcr jgsxkA
¼5½ dqyifr ,slh "kfDr;ksa dk iz;ksx vkSj ,sls vU; dR̀;ksa dk ikyu djsxk tks ifjfu;eksa ;k v/;kns"k }kjk fofgr fd;s tk;saA
funs"kd 12- izR;sd funs"kd dh fu;qfDr] ,slh jhfr ls vkSj ,slh miyfC/k;ksa vkSj lsok dh vU; "krksZa ij] tSlh fd ifjfu;eksa }kjk fofgr dh tk;sa] dh tk;sxhA
dqylfpo 13- ¼1½
1
¿jkT; ljdkj }kjk dqylfpo] mi dqylfpo] vkSj lgk;d dqylfpo dh fu;qfDr *dsUnzh;d̀r lsokfu;ekoyh* ds ek/;e ls ,slh jhfr ls ,oa ,sls fucU/kuks a vkSj "krksZa ij dh tk;sxh] tSlk fofgr fd;k tk;AÀ
¼2½ dqylfpo dks fo"ofo|ky; dh vksj ls djkj djus vkSj vfHkys[kksa dks vfHkizekf.kr djus dk vf/kdkj gksxkA
foRr vf/kdkjh 14- foRr vf/kdkjh dh fu;qfDr ,slh jhfr ls vkSj ,slh miyfC/k;ksa vkSj lsok dh vU; "krksZa ij dh tk;sxh vkSj og ,slh "kfDr;ksa dk iz;ksx vkSj ,sls d`R;ksa dk ikyu djsxk] tks ifjfu;eksa }kjk fofgr fd;s tk;saA
vU; izkf/kdkjh 15- fo"ofo|ky; ds vU; vf/kdkfj;ksa dh fu;qfDr dh jhfr] mudh miyfC/k;ka] "kfDr;ka vkSj drZO; ,sls gksaxs] tks ifjfu;eksa }kjk fofgr fd;s tk;saA
-------------------------------------------------
1- mRrjk[k.M vf/kfu;e la[;k 21 o'kZ 2018 dh /kkjk 3 }kjk izfrLFkkfirA
7
v/;k;&5 fo"ofo|ky; ds izkf/kdkjh fo"ofo|ky; ds
izkf/kdkjh
16- fo"ofo|ky; ds fuEufyf[kr izkf/kdkjh gk asxs %&& ¼d½ dk;Z ifj'kn~(
¼[k½ fo|k ifj'kn~(
¼x½ ;kstuk cksMZ(
¼?k½ v/;;u dsUnz(
¼M-½ foRr lfefr( vkSj
¼p½ ,sls vU; izkf/kdkjh] tks ifjfu;eksa }kjk fo"ofo|ky; ds izkf/kdkjh gksus ds fy;s ?kksf'kr fd;s tk;saA
dk;Z ifj'kn~ 17- ¼1½ dk;Z ifj'kn~ fo"ofo|ky; dk iz/kku dk;Zikyd fudk; gksxkA ¼2½ dk;Z ifj'kn~ dk xBu] mlds lnL;ksa dh inkof/k vkSj mldh "kfDr;ka ,oa d`R; ,sls gksaxs] tks fofgr fd;s tk;saA
fo|k ifj'kn~ 18- ¼1½ fo|k ifj'kn] fo"ofo|ky; dh iz/kku "kS{kf.kd fudk; gksxh vkSj bl vf/kfu;e] ifjfu;e] ifjfu;eksa vkSj v/;kns"kksa ds micU/ksak ds v/khu jgrs gq,] fo"ofo|ky; ds Hkhrj fo|k] f"k{kk] f"k{k.k] ewY;kadu vkSj ijh{kk ds Lrjekuksa dk fu;U=.k vkSj lk/kkj.k fofu;eu djsxh vkSj mudks cuk;s j[kus ds fy;s mRrjnk;h gksxh vkSj ,slh vU;
"kfDr;ksa dk iz;ksx vkSj ,sls vU; dR̀;ksa dk ikyu djsxh tks ifjfu;eksa }kjk mldks iznRr ;k ml ij vf/kjksfir fd;s tk;saA
¼2½ fo|k ifj'kn~ xBu] mlds lnL;ksa dh inkof/k vkSj mldh "kfDr;ka ,oa d`R; ,sls gksaxs tks ifjfu;eksa }kjk ofgr fd;s tk;saA
;kstuk cksMZ 19- ¼1½ fo"ofo|ky; dk ,d ;kstuk cksMZ xfBr fd;k tk;sxk tks fo"ofo|ky; dk iz/kku ;kstuk fudk; gksxk vkSj og fo"fofo|ky; ds mn~ns";ksa esa minf"kZr vk/kkjksa ij fo"ofo|ky; ds fodkl dks funsZf"kr djus ds fy;s Hkh mRrjnk;h gksxkA ¼2½ ;kstuk cksMZ dk xBu] mlds lnL;ksa dh inkof/k vkSj mudh "kfDr;ka ,oa dR̀; ,sls gksaxs tks ifjfu;eksa }kjk fofgr fd;s tk;saA
v/;;u dsUnz 20- ¼1½ v/;;u dsUnz bruh la[;k esa gksxs] ftruh fo"ofo|ky; le;≤ ij vo/kkfjr djsA ¼2½ v/;;u dsUnzksa dk xBu] "kfDr;ka vkSj dk;Z ,sls gksaxs tks ifjfu;eksa }kjk fofgr fd;s tk;saA
foRr lfefr 21- foRr lfefr dk xBu] "kfDr;ka vkSj dR̀; ,sls gksaxs tks ifjfu;eksa }kjk fofgr fd;s tk;saA
vU; izkf/kdkjh 22- vU; izkf/kdkfj;ksa dk tks ifjfu;eksa }kjk fo"ofo|ky; ds izkf/kdkjh ?kksf'kr fd;s tk;sa] xBu] mudh "kfDr;ka vkSj d`R; ,sls gksaxs] tks ifjfu;eksa }kjk fofgr fd;s tk;saA v/;k;&6
fo"ofo|ky; fuf/k
fo"ofo|ky; fuf/k
dh LFkkiuk
23- fo"ofo|ky; }kjk fuf/k ds uke ls Kkr ,d fuf/k LFkkfir dh tk;sxhA
8
fuf/k dk xBu 24- fo"ofo|ky; fuf/k fuEukafdr rjhdksa ls izkIr /ku ls fufeZr gksaxh%&& ¼d½ dsUnzh; ljdkj ;k jkT; ljdkj vFkok fdlh fuxfer fudk; }kjk iznRr _.k] va"knku vFkok vuqnku(
¼[k½ U;kl] olh;r] nku] foU;kl rFkk vU; vuqnku] ;fn dksbZ gks( ¼x½ fo"ofo|ky; dh lHkh lzksrksa ls vk; ftlesa Qhl rFkk izHkkj ls vk; Hkh lfEefyr gSa( ¼?k½ fo"ofo|ky; }kjk izkIr vU; lHkh jkf"kA
25- fo"ofo|ky; fuf/k dks] dk;Z ifj'kn~ ds foosd ij] Hkkjrh; fjtoZ cSad vf/kfu;e 1934 ¼1934 dk 2½ esa ;Fkk ifjHkkf'kr fdlh vuqlwfpr cSad esa j[kk tk;sxk vFkok Hkkjrh; U;kl vf/kfu;e] 1882 }kjk izkf/kdr̀ izfrHkwfr;ksa esa fofufgr fd;k tk;sxkA 26- bl /kkjk dh dksbZ ckr] fdlh U;kl ds iz"kklu ds fy, fo"ofo|ky; }kjk ;k mldh vksj ls fu'ikfnr U;kl dh ?kks'k.kk }kjk fo"ofo|ky; }kjk Lohdj dh x;h ;k ml ij vf/kjksfir fdlh ck/;rk ij fdlh izdkj dk izHkko ugha MkysxhA mn~ns"; ftuds fy,
fo"ofo|ky; fuf/k
dk mi;ksx fd;k
tk;sxk
27- fo"ofo|ky; fuf/k fuEufyf[kr mn~ns"; dh iwfrZ gsrq iz;qDr dh tk;sxh%&& ¼d½ bl vf/kfu;e o ifjfu;eksa rFkk v/;kns"k rFkk fofu;eksa ds iz;kstuksa ds fy, fo"ofo|ky; }kjk fy;s x;s _.kksa dk Hkqxrku djus ds fy,(
¼[k½ fo"ofo|ky;ksa dh mlds foHkkxksa] {ks=h; dsUnzksa] v/;;u dsUnzksa rFkk Nk=koklksa dh lEifRr cuk;s j[kus ds fy,(
¼x½ fo"ofo|ky; fuf/k dh lEijh{kk dh ykxr dk Hkqxrku djus ds fy,( ¼?k½ fdlh okn ;k dk;Zokgh ftldk fo"ofo|ky; ,d i{kdkj gS] ds O;; ds fy,( ¼M-½ fo"ofo|ky; mlds foHkkxksa] {ks=h; dsUnzksa] v/;;u dsUnzksa esa dk;Zjr f"k{kdksa ,oa f"k{k.ksRrj deZpkjhoÙn ds osru o HkRrksa dk Hkqxrku rFkk bl vf/kfu;e] ifjfu;eksa] v/;kns"kksa o mlds v/khu cuk;s x;s fofu;eksa ds iz;kstuksa dks vxzlj djus o vU; ykHkka"kksa dk Hkqxrku djus ds fy,(
¼p½ bl vf/kfu;e] ifjfu;eksa] v/;kns"kksa o fofu;eksa ds fdlh micU/k ds vuqlj.k esa izkf/kdkfj;ksa ds lnL;ksa ds ;k=k HkRrkssa o vU; HkRrksa dk Hkqxrku djus ds fy,( ¼N½ fo|kfFkZ;ksa dks v/;srkof̀Rr;ksa] Nk=of̀Rr;ksa rFkk vU; iqjLdkjksa dk Hkqxrku djus ds fy,( ¼t½ bl vf/kfu;e vkSj ifjfu;eksa] v/;kns"kksa o mlds v/khu cuk;s x;s fofu;eksa ds micU/kksa ds vuqikyu esa fo"ofo|ky; }kjk vkxr vU; [kpksZa dk Hkqxrku djus ds fy,( ¼>½ ,sls vU; [kpksZa dk Hkqxrku ftudk mYys[k iwoZorhZ [k.Mksa esa ugha fd;k x;k ijUrq ftUgsa fo"ofo|ky; ds iz;kstuksa ds fy, [kpZ fd;k tkuk dk;Z ifj'kn~ vko";d le>rh gksA
O;; lhek ls vf/kd
u gksuk
28- dk;Z ifj'kn~ }kjk fu/kkZfjr fdlh o'kZ esa vkorhZ ,oa vukorhZ O;; dh lhek ls vf/kd O;; fo"ofo|ky; }kjk ugha fd;k tk;sxkA
O;; vuqeksnu ij
fd;k tkuk
29- dk;Z ifj'kn~ dh iwokZu qefr ds fcuk ctV esa micfU/kr ds flok; dksbZ O;; fo"ofo|ky; }kjk ugha fd;k tk;sxkA
9
v/;k;&7 ifjfu;e] v/;kns"k vkSj fofu;e Ikfjfu;e 30- bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq, ifjfu;eksa esa fo"ofo|ky; ls lacaf/kr fdlh fo'k; ds fy;s micU/k fd;k tk ldsxk] tks fof"k'Vr% mlesa fuEufyf[kr micU/k fd;s tk;saxs%&&
¼d½ dqyifr dh fu;qDfr dh jhfr] mldh fu;qfDr dh vof/k] miyfC/k;ka vkSj lsok dh vU;
"krsZa rFkk "kfDr;ka vkSj dR̀; ftudk mlds }kjk iz;ksx vkSj ikyu fd;k tk;sxk( ¼[k½ funs"kdksa] dqylfpo] foRr vf/kdkjh rFkk vU; vf/kdkfj;ksa dh fu;qfDr dh jhfr] miyfC/k;ka vkSj mudh lsok dh "krsZa] "kfDr;ka rFkk dR̀;] ftudk mDr ,sls vf/kdkfj;ksa esa ls izR;sd ds }kjk iz;ksx vkSj ikyu fd;k tk ldsxk(
¼x½ dk;Z ifj'kn~ vkSj fo"ofo|ky; ds vU; izkf/kdkfj;ksa dk xBu] ,sls izkf/kdkfj;ksa ds lnL;ksa dh inkof/k;ka o "kfDr;ka rFkk dR̀;] ftudk iz;ksx vkSj ikyu ,sls vf/kdkfj;ksa }kjk fd;k tk ldsxk(
¼?k½ v/;kidksa rFkk fo"ofo|ky;ksa ds vu:i deZpkfj;ksa dh fu;qfDr] mudh miyfC/k;ka rFkk mudh lsok dh vU; "krsZa(
¼³½ fo"ofo|ky; ds v/;kidks avkSj vU; deZpkfj;ksa dh lsok esa T;s'Brk dks "kkflr djus okys fl)kUr(
¼p½ fo"ofo|ky; ds fdlh vf/kdkjh ;k izkf/kdkjh dh dk;Zokgh ds fo:) fo"ofo|ky; ds fdlh v/;kid] deZpkjh ;k Nk= }kjk fdlh vihy ;k iqufoZyksdu ds fy;s fdl vkosnu ds laca/k esa izfdz;k] ftlds vUrxZr og le; gS] ftlds Hkhrj ,slh vihy ;k iqufoZyksdu ds fy;s vkosnu fd;k tk;sxk(
¼N½ fo"ofo|ky; ds v/;kidksa] deZpkfj;ksa ;k Nk=ksa vkSj fo"ofo|ky; ds e/; fooknksa ds fuiVkjs ds fy;s izfdz;k(
¼Tk½ vU; lHkh fo'k; tks vf/kfu;e ds v/khu ifjfu;eksa }kjk micaf/kr fd;s tkus gSa ;k fd;s tk;sa(
¼>½ izfriknu O;oLFkk esa nwjLFk f"k{kk ifj'kn~ ds fl)kUrksa dks vuqikyu fd;k tk;sxkA Ikfjfu;e dSls cuk;s
tk;saxs
31- ¼1½ fo"ofo|ky; ds izFke ifjfu;e jkT; ljdkj }kjk vf/klwpuk tkjh dj cuk;s tk;saxsA ¼2½ dk;Z ifj'kn~ u;s vkSj vfrfjDr ifjfu;e le;≤ ij cuk ldsxh] ;k mi/kkjk ¼1½ esa fufnZ'V ifjfu;eksa dk la"kks/ku ;k fujlu dj ldsxh%
ijUrq dk;Z ifj'kn~ fo"ofo|ky; ds fdlh izkf/kdkjh dh izkfLFkfr "kfDr;ksa ;k xBu dks izHkkfor djus okyk dksbZ ifjfu;e rc rd ugha cuk;sxh] mldk la"kks/ku ugha djsxh ;k mldk fujlu ugha djsxh tc rd ,sls izkf/kdkjh dks izLFkkfir ifjorZuksa ij viuh jk; fofgr :i esa vfHkO;Dr djus dk ;qfDr;qDr volj u fn;k x;k gks vkSj bl izdkj vfHkO;Dr fdlh jk; ij dk;Z ifj'kn~ }kjk fopkj u fd;k x;k gksA ¼3½ izR;sd u;k ifjfu;e ;k fdlh ifjfu;e esa ifjo/kZu ;k fdlh ifjfu;e esa la"kks/ku ;k fujlu dqykf/kifr dks vuqeksnukFkZ izLrqr fd;k tk;sxk tks ml ij viuh vuqefr ns ldsxk ;k viuh vuqefr fo/kkfjr dj ldsxk ;k ml ij vxzrj fopkj djus ds fy;s dk;Z ifj'kn~ dks Hkst ldsxkA
¼4½ dksbZ u;k ifjfu;e ;k fdlh fo|eku ifjfu;e dk la"kks/ku ;k fujlu djus okyk dksbZ ifjfu;e rc rd fof/kekU; ugha gskxk] tc rd dqykf/kifr }kjk mldh vuqefr u ns nh x;h gksA
10
¼5½ iwoZorhZ mi/kkjkvksa esa fdlh ckr ds gksrs gq, Hkh dqykf/kifr bl vf/kfu;e ds izkjEHk ls rhu o'kZ dh vof/k ds nkSjku u;s ;k vfrfjDr ifjfu;e cuk ldsxk ;k mi/kkjk ¼1½ esa fufnZ'V ifjfu;eksa dk la"kks/ku ;k fujlu dj ldsxkA
¼6½ iwoZorhZ mi/kkjkvksa esa fdlh ckr ds gksrs gq, Hkh dqykf/kifr vius }kjk fofufnZ'V fdlh fo'k; ds laca/k esa dk;Z ifj'kn~ dks funZs"k ns ldsxk fd ifjfu;e esa micU/k fd;k tk; vkSj ;fn dk;Z ifj'kn~ ,sls funsZ"k dh izkfIr ds lkB fnu ds Hkhrj ,sls funZs"k dks dk;kZfUor djus esa vleFkZ gS rks dqykf/kifr] dk;Z ifj'kn~ }kjk ,sls funsZ"k dk ikyu djus esa viuh vleFkZrk ds fy;s lalwfpr fd;s x;s dkj.kksa ij] ;fn dksbZ gks] fopkj djus ds i"pkr~ ifjfu;e cuk ldsxk ;k mudk ;Fkksfpr :i esa la"kks/ku dj ldsxkA v/;kns"k 32- ¼1½ bl vf/kfu;e vkSj ifjfj;eksa ds micU/kksa ds v/khu jgrs gq,] v/;kns"kksa esa fdlh ,sls fo'k; ds fy, micU/k fd;s tk ldsxsa] ftuds fy, bl vf/kfu;e ;k ifjfu;eksa }kjk] v/;kns"kksa }kjk micU/k fd;k tkuk gks ;k fd;s tk;sa(
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk v/;kns"kksa esa fuEufyf[kr fo'k;ksa ds fy, micU/k fd;s tk;saxs] vFkkZr%&
¼d½ Nk=ksa dk izos"k] ikB~dze vkSj muds fy, Qhl] mikf/k;ksa] fMIyksek] izek.k&i=ksa vkSj vU; ikB~;dzeksa ls lEcfU/kr vgZrkvksa] v/;srkof̀Rr;ksa] ikfjrksf'kdksa vkSj oSlh gh vU; ckrksa dh eatwjh ds fy, "krsZa(
¼[k½ ijh{kkvksa dk lapkyu ftuds vUrxZr ijh{kdksa ds fucU/ku vkSj mudh fu;qfDr Hkh gS( vkSj
¼3½ izFke v/;kns"k jkT; ljdkj ds iwoZ vuqeksnu ls dqyifr }kjk cuk;s tk;saxs] vkSj bl izdkj cuk;s x;s v/;kns"k ,slh jhfr ls tSlh ifjfu;eksa }kjk fofgr dh tk;sa] dk;Z ifj'kn~ }kjk fdlh Hkh le; la"kksf/kr] fujflr ;k ifjofrZr fd;s tk ldsaxsA fofu;e 33- fo"ofo|ky; ds izkf/kdkjh Lo;a vius vkSj vius }kjk fu;qDr dh x;h lfefr;ksa] ;fn dksbZ gksa] ds dk;Z lapkyu ds fy, vkSj ftldk bl vf/kfu;e] ifjfu;eksa ;k v/;kns"kksa }kjk micU/k ugha fd;k x;k gSa] ,slh jhfr ls tSlh ifjfu;eksa }kjk fofgr dh tk;a] ,sls fofu;e cuk ldsaxs] tks bl vf/kfu;e] ifjfu;eksa vkSj v/;kns"kksa ls laxr gSaA v/;k;&8
okf'kZd izfrosnu rFkk ys[kk
Okkf'kZd izfrosnu 34- ¼1½ fo"ofo|ky; dk okf'kZd izfrosnu dk;Z ifj'kn~ ds funs"kksa ds v/khu rS;kj fd;k tk;sxk ftlds vUrxZr vU; fo'k;ksa ds lkFk] fo"ofo|ky; }kjk mlds mn~ns";ksa dh iwfrZ dh fn"kk esa fd;s x;s mik; gksaxsA
¼2½ bl izdkj rS;kj fd;k x;k okf'kZd izfrosnu dqyifr dks ,sls fnukad dks ;k mlds iwoZ izLrqr fd;k tk;sxk] tks ifjfu;eksa }kjk fofgr fd;k tk;A
¼3½ mi/kkjk ¼1½ ds v/khu rS;kj fd;s x;s okf'kZd izfrosnu dh ,d izfr jkT; ljdkj dks Hkh izLrqr dh tk;sxh] tks mls ;Fkk"kD; "kh?kz jkT; fo/kku lHkk ds le{k j[kok;sxhA Yks[kk vkSj ys[kk&
ijh[kk
35- ¼1½ fo"ofo|ky; ds okf'kZd ys[sk vkSj rqyu&i=] dk;Z ifj'kn~ ds funsZ"kksa ds v/;k/khu rS;kj fd;s tk;saxs vkSj funs"kd] LFkkuh; fuf/k ys[kk] mRrjk[k.M ;k ,sls O;fDr;ksa }kjk ] ftUgsa dqykf/kifr bl fufeRr izkf/kdr̀ djsa] izR;sd o'kZ es a de ls de ,d ckj vkSj iUnzg ekl ls vuf/kd ds vUrjkyksa ij] mudh ys[kk ijh{kk dh tk;sxhA
11
¼2½ okf'kZd ys[kk vkSj rqyu&i= dh ,d izfr ml ij ys[kk ijh{kk ds izfrosnu ds lEizs{k.kksa ds lkFk dqykf/kifr dks] dk;Z ifj'kn~] ;fn dksbZ gks] ds lkFk izR;sd o'kZ 30 flrEcj ds iwoZ izLrqr dh tk;sxhA okf'kZd ys[kk dh ,d izfr ys[kk ijh{kk izfrosnu ds lkFk jkT; ljdkj dks Hkh izLrqr dh tk;sxh tks mls ;Fkk"kD; "kh?kz jkT; fo/kku lHkk ds le{k j[kok,xhA
¼3½ okf'kZd ys[kk ij dqykf/kifr }kjk fd, x;s lEizs{k.k dk;Z ifj'kn~ ds /;ku esa yk, tk;asxsA
vf/kHkkj 36- ¼1½ /kkjk 9 ds [k.M ¼[k½] ¼x½] ¼?k½] ¼³½ rFkk ¼p½ esa fofufnZ'V dksbZ vf/kdkjh fo"ofo|ky; ds fdlh /ku ;k lEifRRk dh gkfu] nqO;Z; ;k nq:i;kstu ds fy;s vf/kHkkj dk nsunkj gksxk] ;fn ,slh gkfu] nqO;Z; ;k nq:i;kstu mldh mis{kk ;k vopkj ds izR;{k ifj.kkeLo:i gksA
¼2½ vf/kHkkj dh izfdz;k vkSj ,slh gkfu] nqO;Z; ;k nq:i;kstu esa vUrfufgZr /kujkf"k dh olwyh dh jhfr ,slh gksxh tSlh ifjfu;eksa }kjk fofgr dh tk;sA
v/;k;&9
deZpkfj;ksa dh lsok "krsZa
deZpkfj;ksa dh lsok
"krsZa 37- ¼1½ bl vf/kfu;e }kjk mlds v/khu vU;Fkk micaf/kr ds flok;] fo"ofo|ky; dk deZpkjh ftlds vUrxZr v/;kid Hkh gSa] fyf[kr lafonk ds vk/kkj ij fu;qDr fd;k tk ldsxk rFkk ,slh lafonk] bl vf/kfu;e] ifjfu;eksa ,ao v/;kns"kksa ls vlaxr ugha gskxhA ¼2½ mi/kkjk ¼1½ esa fufnZ'V lafonk fo"ofo|ky; esa izLrqr dh tkuh gskxh rFkk mldh ,d izfr lacaf/kr deZpkjh dks nh tk,xhA
Ekk/;LFke vf/kdj.k 38- ¼1½ fo"ofo|ky; vkSj fdlh deZpkjh ;k v/;kid ds chp /kkjk 36 esa fufnZ'V fu;kstu dh fdlh lafonk ls iSnk gksus okyk dksbZ fookn] fdlh Hkh i{k ds vuqjks/k ij ek/;LFke vf/kdj.k dks fufnZ'V fd;k tk;sxk] ftlesa dk;Z ifj'kn~ }kjk uke fufnZ'V ,d lnL;] lacaf/kr deZpkjh ;k v/;kid }kjk uke fufnZ'V ,d lnL; vkSj dqykf/kifr }kjk uke fufnZ'V fd;k tkus okyk vf/kfu.kZk;d gksxkA
¼2½ ,slk izR;sd funsZ"k ek/;LFke vkSj lqyg vf/kfu;e] 1996 ds vFkkZUrxZr bl /kkjk ds fuca/kuksa ij ek/;LFke ds fy, fuosnu le>k tk;sxkA
Hkfo'; ,oa isa"ku
fuf/k;ka
39- ¼1½ fo"ofo|ky; vius deZpkfj;ksa ,oa v/;kidksa ds Qk;ns ds fy;s ,slh jhfr ls vkSj ,slh
"krksZa ds v/khu jgrs gq,] tSlh ifjfu;eksa }kjk fofgr dh tk;sa] ,slh Hkfo'; ,ao isa"ku fuf/k;ksa dk xBu djsxk ;k ,slh chek Ldheksa dh O;OLFkk djsxk] tSlh og mfpr le>sA ¼2½ tgka ,slh fdlh Hkfo'; ;k isa"ku fuf/k dk bl izdkj xBu fd;k x;k gks] ogka jkT; ljdkj ;g ?kksf'kr dj ldsxh fd Hkfo'; fuf/k vf/kfu;e] 1925 ds micU/k ,slh fuf/k ij bl izdkj ykxw gksaxs ekuks og ljdkjh Hkfo'; fuf/k gksA
v/;k;&10
izdh.kZ
fo"ofo|ky;
izkf/kdkfj;ksa vkSj
fudk;ksa ds xBu ds
ckjs esa fookn
40- ;fn ;g iz"u mBrk gS fd D;k dksbZ O;fDr fo"ofo|ky; ds fdlh izkf/kdkjh ;k vU; fudk; ds lnL; ds :i esa lE;d~ :i ls fuokZfpr ;k fu;qDr fd;k x;k gks ;k mldk lnL; gksus dk gdnkj gS] rks ;g fo'k; dqykf/kifr dks fufnZ'V fd;k tk;sxk] ftldk ml ij fofu"p; vfUre gksxkA
12
vkdfLed fjfDr;ksa dk Hkjk tkuk 41- fo"ofo|ky; ds fdlh izkf/kdkjh ;k vU; fudk; ds insu lnL;ksa ls fHkUu lnL;ksa esa lHkh vkdfLed fjfDr;ka ;Fkk"kh?kz lqfo/kkuqlkj ,sls O;fDr ;k fudk; }kjk Hkjh tk;saxh] ftlus ml lnL; dks] ftldk LFkku fjDr gqvk gS] fu;qDr] fuokZfpr ;k lg;ksftr fd;k Fkk vkSj vkdfLed fjfDr esa fu;qDr] fuokZfpr ;k lg;kftr O;fDr ,sls izkf/kdkjh ;k fudk; dk lnL; ml vof"k'V vof/k ds fy;s gksxk] ftlds nkSjku og O;fDr ftldk LFkku og Hkjrk gS] lnL; jgrkA
fjfDr;ksa ds dkj.k
fo"ofo|ky; izkf/k&
dkfj;ksa ;k fudk;ksa
dh dk;Zokgh dk
vfof/kekU; u gksuk
42- fo"ofo|ky; ds fdlh izkf/kdkjh ;k fdlh vU; fudk; dk dksbZ dk;Z ;k dk;Zokgh mlds lnL;ksa esa dksbZ fjfDr ;k fjfDr;ka gksus ds dkj.k vfof/kekU; ugha gksxhA Lkn~HkkoiwoZd dh xbZ
dk;Zokgh ds fy;s
laj{k.k
43- dksbZ fookn ;k vU; fof/kd dk;Zokgh] fdlh ,slh ckr ds ckjs esa tks bl vf/kfu;e ;k ifjfu;eksa ;k v/;kns"k ds micU/kksa esa ls fdlh vuqlj.k esa ln~HkkoiwoZd dh x;h gS ;k dh tkus ds fy;s rkRif;Zr gS] fo"ofo|ky; ds fdlh vf/kdkjh ;k deZpkjh ds fo:) ugha gksxhA
fo"ofo|ky; ds
deZpkjhòUn
44- ¼1½ fo"ofo|ky; mruh la[;k esa deZpkfj;ksa] ftlds vUrxZr "kS{kf.kd deZpkjhoÙn Hkh gSa] ftruh jkT; ljdkj }kjk le;≤ ij Lohd`r dh tk;s] dks fu;qDr djsxkA fo"ofo|ky; ds deZpkfj;ksa dh lsok ds fucU/ku vkSj "krsZa ,slh gksaxh tSlh ifjfu;eksa }kjk fofgr dh tk;aA
¼2½ fo"ofo|ky; ds fofHkUu Js.kh ds deZpkfj;ksa dks ns; osru rFkk HkRrs ,sls gksaxs tSls jkT; ljdkj }kjk le;≤ ij vo/kkfjr fd;s tk;saA
v/;k;&11
fofo/k ,oa ladze.kdkyhu mica/k
dfBukbZ;ksa dks nwj
djus dh "kfDr
45- ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh djus esa dksbZ dfBukbZ mRiUu gksrh gks rks jkT; ljdkj vf/klwfpr vkns"k }kjk ,sls micU/k dj ldsxh] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj tks ml dfBukbZ dks nwj djus ds fy;s mls vko";d ;k lehphu izrhr gksaA
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns"k bl vf/kfu;e ds izkjEHk ls nks o'kZ ds volku ds i"pkr~ ugha fd;k tk;sxkA
Lakdze.kdkyhu micU/k 46- ¼1½ bl vf/kfu;e ,oa ifjfu;eksa esa fdlh ckr ds gksrs gq, Hkh&&& ¼d½ izFke dqyifr] izFke dqylfpo rFkk izFke foRr vf/kdkjh jkT; ljdkj }kjk fu;qDr fd;s tk;saxs vkSj mudh lsok "krsaZ ifjfu;eksa }kjk fofufnZ'V jhfr ls
"kkflr gksaxh % ijUrq izFke dqyifr ifjfu;eksa esa fofufnZ'V jhfr ls nwljh vof/k ds fy;s fu;qDr dk ik= gksxkA
¼[k½ izFke dk;Z ifj'kn~ esa iUnzg ls vuf/kd lnL; gksaxs tks dqykf/kifr }kjk uke fufnZ'V fd;s tk;saxs vkSj rhu o'kZ dh vof/k ds fy;s in /kkj.k djsxs( ¼x½ izFke ;kstuk cksMZ esa nl ls vuf/kd lnL; gksaxs tks dqykf/kifr }kjk uke fufnZ'V fd;s tks;axs vkSj os rhu o'kZ dh vof/k ds fy;s in /kkj.k djsaxs( ¼2½ ;kstuk cksMZ] bl vf/kfu;e }kjk mls iznRr "kfDr;ksa vkSj d`R;ksa ds vfrfjDr fo|k ifj'kn~ dh "kfDr;kasa dk iz;skx rc rd djsxk tc rd fd bl vf/kfu;e vkSj ifjfu;eksa ds micU/kksa ds v/khu fo|k ifj'kn~ dk xBu ugha fd;k tkrk vkSj mu
"kfDr;ksa dk iz;ksx djrs gq,] ;kstuk cksMZ ,sls lnL; dks lg;ksftr dj ldsxk] tks og fofuf"pr djsA
13
Ikfjfu;eksa] v/;kns"kksa vkSj fofu;eksa dk jkti= esa izdkf"kr fd;k tkuk
47- ¼1½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e] v/;kns"k ;k fofu;e jkti= esa izdkf"kr fd;k tk;sxkA
¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e] v/;kns"k ;k fofu;e] mlds cuk;s tkus ds i"pkr~] ;Fkk"kD; "kh?kz jkT; fo/kku lHkk ds le{k j[kk tk;sxk vkSj mRRkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 ¼mRrjk[k.M jkT; esa ;Fkk izoR̀r½ dh /kkjk 23 d dh mi/kkjk ¼1½ ds micU/k mlh izdkj ykxw gksaxs tSls os fdlh mRrjk[k.M vf/kfu;e ds v/khu cuk;s x;s fu;eksa ds lEcU/k esa ykxw gksrs gsS] ;fn jkT; fo/kku lHkk] ;FkkfLFkfr] ifjfu;eksa] v/;kns"kksa ;k fofu;eksa esa dksbZ mikUrj.k djus ds fy, lger gksrh gS ;k mUgsa vuqeksfnr djus ds fy, lger ugha gskrh gS rks ,slk dksbZ mikUrj.k ;k fu%'izHkko ifjfu;eksa] v/;kns"kksa ;k fofu;eksa ds v/khu igys dh x;h fdlh ckr dh fof/k ekU;rk ij izfrdwy izHkko ugha MkysxkA
vuqlwph
¼/kkjk 4& nsf[k;s½
fo"ofo|ky; ds mn~ns";
1- fo"ofo|ky; jkT; ds fodkl esa jpukRed Hkwfedk fuHkkus ds fy, tks jkT; dh lè) ijEijkvksa ij vk/kkfjr gks jkT; dh turk dh laLdf̀r vkSj mlds ekuoh; lalk/kuksa dh mUufr vkSj vfHkof̀) ds fy, f"k{kk] "kks/k] izf"k{k.k vkSj foLrkj.k ds ek/;e ls] iz;kl djsxkA bu mn~ns";ksa dh izkfIr ds fy, og& ¼d½ fu;kstu dh vko";drkvksa ls lEcfU/kr rFkk ns"k dh vFkZO;oLFkk ds] mlds izkdf̀rd vkSj ekuoh; lk/kuksa ds vk/kkj ij] fuekZ.k ds fy, vko";d mikf/k] fMIyksek vkSj izek.k&i= ikB~;dzeksa dks izksRlkfgr djsxk vkSj mUgsa fofo/k izdkj dk cuk;sxk(
¼[k½ turk ds cMs+ Hkkxksa vkSj fof"k'Vr;k lqfo/kkjfgr lewg dks] tSls fd os lewg tks nwjLFk o xzkeh.k {ks=ksa esa jg jgs gSa] ftuds vUrxZr Jethoh turk] ?kjsyw efgyk;sa vkSj ,sls o;Ld gSa] tks fofHkUu {ks=ksa esa v/;;u ds ek/;e ls Kku c
¼x½ "kh?kzrk ls fodflr vkSj ifjofrZr gksus okys lekt esa Kku ds vtZu dk lac/kZu djsxk vkSj ekuo iz;kl ds lHk {ks=ksa esa uo&ifjorZu] vuqla/kku] "kks/k ds lanHkZ e sa Kku] izf"k{k.k vkSj dq"kyrk c
¼?k½ Kku ds u;s {ks=ksa esa fo|k dh vfHkof̀) djus vkSj mls fof"k'Vr;k izksRlkfgr djus dh nf̀'V ls fo|k ds rjhdksa vkSj xfr] ikB~;dzeksa ds feJ.k] ukekadu dh ik=rk] izos"k dh vk;q] ijh{kkvksa ds lapkyu vkSj dk;Zdzeksa ds izorZu ds lEcU/k esa lqfu"p; vkSj fuCkkZ/k fo"ofo|ky; Lrj dh f"k{kk dh ubZ iz.kkyh ds fy, micU/k djsxk(
¼M-½ vkSipkfjd i)fr dh vuqiwjd vukSipkfjd i)fr dk micU/k djds vkSj fo"ofo|ky;ksa }kjk fodflr ikBk sa vkSj vU; lkW¶Vos;j dk O;kid :i ls mi;ksx djds xq.koRrk ds vUrj.k dks vkSj f"k{k.k deZpkjhoÙn ds fofue; dks izksRlkfgr djds "kS{kf.kd i)fr ds lq/kkj esa lg;ksx nsxk(
¼p½ ns"k dh fofHkUu dykvksa] f"kYiksa vkSj dq"kyrkvksa esa] mudh xq.koRrk esa lq/kkj djds turk ds fy;s mudh miyC/krk esa of̀) djds f"k{kk vkSj izf"k{k.k ds fy;s micU/k djsxk(
¼N½ ,sls dk;Zdykiksa ;k laLFkkvksa ds fy;s visf{kr f"k{kdksa ds izf"k{k.k fy;s micU/k ;k izcU/k djsxk( ¼t½ v/;;u ds ;Fkksfpr LukrdksRrj ikB~;dzeksa ds fy;s micU/k djsxk vkSj vuqla/kku dks c
½ vius Nk=ksa ds fy;s ijke"kZ ,oa ekxZn"kZu ds fy, micU/k djsxk(
14
¼¥½ viuh uhfr ,oa dk;Zdzeksa ds ek/;e ls jk'Vªh; ,drk o ekuo O;fDrRo ds lefUor fodkl esa of̀) djsxkA 2- fo"ofo|ky; nwj vkSj vuqorhZ f"k{kk ds fofo/k ek/;eksa ls mDr mn~ns"; dh iwfrZ ds fy;s iz;kl djsxk vkSj mPprj f"k{kk ds fo|eku fo"ofo|ky;ksa vkSj laLFkkvksa ds lg;ksx ls dR̀; djsxk vkSj uohure Kku dk vkSj ubZ f"k{k.k izkS|ksfxdh dk ,slh mPp xq.koRrk dh f"k{kk nsus ds fy;s tks ledkyhu vko";drkvksa ds vuq:i gks] iw.kZ mi;ksx djsxkA
15
THE UTIARAKHAND OPEN UNIVERSITY ACT, 2005
(Uttarakhand Ac No. 23 of 2005)
to establish a University to be known as Uttarakhand Open University
AN
ACT
Be it enacted in the Fifty-sixth year of the Republic of India by the Uttarakhand Legislative Assembly as follows:--
CHAPTER-I Preliminary
Short title and commencement
1. (1) This Act may be called the Uttarakhand Open University Act, 2005.
(2) It shall come into force on such date as the State Government may by notification in the official gazette, appoint.
Definition 2. In this Act (unless the context otherwise requires) -
(a) "Academic Council" and "Executive Council" mean respectively the Academic Council and the Executive Council of the University;
(b) "Board of Recognition" means the Board of Recognition of the University;
(c) "College" means a college or other academic Institutions established or maintained by, or admitted to the Privileges of the University:
(d) "Distance education system" means the system of imparting education through any means of communication, such as broadcasting, telecasting correspondence courses, seminars, contact programmes or the combination of any two or more of such means;
(e) "Finance Committee" means the Finance Committee of the University:
(f) "Other Backward Classes" means the backward classes of citizens specified in Schedule I of the Uttarakhand Public Service (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (as applicable in the State of Uttarakhand) as amended from time to time;
(g) "Planning Board" means the Planning Board of the University;
(h) "Prescribed" means prescribed by the Statutes;
(i) "School" means a school of studies of the University;
(j) "Statutes", "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and Regulations of the University;
(k) "Student" means a student of the University, and includes any person who has enrolled himself for pursuing any course of study of the University;
(l) "Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students;
(m) "Regional Centre" means a centre established or maintained by the University for the purpose of coordinating and supervising the work of study centres anywhere in the State and for performing such other functions;
16
(n) "Teacher" means a person employed for imparting instruction in the University or for giving guidance or rendering assistance to students for pursuing any course of study of the University and includes a Principal or Director of a College;
(o) "University" means the Uttarakhand Open University established under Section 3 of this Act;
(P) "Employee" means any person appointed by the University and includes teachers and other academic staff of the University;
(q) "Chancellor and Vice Chancellor" mean respectively the Chancellor and Vice Chancellor of the University.
CHAPTER-II The University and its Objects
Establishment and
incorporation of the University
3. (1) There shall be established a University by the name of the Uttarakhand Open University.
(2) The headquarters of the University shall be at Haldwani (Nainital) and it may establish or maintain colleges or Study Centres at such other places in the State as it may deem fit.
(3) The Vice-Chancellor and the members of the Executive Council and Academic Council for the time being holding office as such in the University, shall constitute a body corporate by the name of the Uttarakhand Open University.
(4) The University shall have perpetual succession and common seal and shall sue and be sued by the said name.
The Objects of
the University
4. The University shall promote dissemination of learning and knowledge through distance education systems including the use of any communication tech-nology to provide opportunities for higher education to a large segment of the population and shall, in organizing its activities, have due regard to the objects specified in the first schedule. Powers of the
University
5. The University shall have the following powers, namely :-
(1) To provide for instruction in such branches of knowledge, technology, vocations and professions as the University may determine from time to time and to make provision for research as well as sponsored research;
(2) To plan and prescribe courses of study for degrees, diplomas certificates or for any other purpose;
(3) To hold examinations and confer degrees, diplomas, certificates or other academic distinctions or recognitions on persons who have pursued a course of study or conducted research in the manner laid down by the Statutes and Ordinances;
(4) To confer honorary degrees or other distinctions in manner prescribed;
(5) To determine the manner in which distance education in relation to the academic programmes of the University may be organized;
17
(6) To institute professorships, readerships, lectureships and other academic positions necessary for imparting instruction or for preparing educational material or for conducting other academic activities, including guidance, designing and delivery of courses and evaluation of the work done by the students, and to appoint persons to such professorships, readerships, lectureships and other academic positions;
(7) To co-operate with, and seek the co-operation of, other universities and institution of higher learning, professional bodies and organizations for such purposes as the University considers necessary;
(8) To institute and award fellowships, scholarships, prizes and such other awards for recognition of merit as the University may deem fit;
(9) To establish and maintain such Regional Centres, as may be determined by the University from time to time;
(10) To establish, maintain or recognize Study Centres in the manner prescribed;
(11) To provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes and other software;
(12) To organise and conduct refresher courses, workshops, seminars and other programmes for teachers, lesson writers, evaluators and other academic staff;
(13) To recognize examinations of, or periods of study whether in full or part, at other universities, institutions or other places of higher learning as equivalents to examinations or periods of study in the University, and to withdraw such recognition at any time;
(14) To make provisions for research, sponsored research and development in education technology and related matters;
(15) To create administrative, ministerial and other necessary posts and to make appointments thereto;
(16) "To receive benefactions, donations and gifts and to acquire, hold, maintain and dispose off any property movable or immovable, including Trust and Government property, for the purposes of the University;
(17) To borrow, with the approval of the State Government whether on the security of the property of the University or otherwise, money for the purposes of the University; .
(18) To enter into, carry out, vary or cancel contracts;
(19) To demand and receive such fees and other charges as may be laid down by the Ordinances;
(20) To provide, control and maintain discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their codes of conduct;
(21) To appoint, either on contract or otherwise, visiting professors, emeritus professors, consultants, fellows, scholars, artists, course writers and such other person who may contribute to the advancement of the objects of the University;
(22) To recognize persons working in other Universities, institutions or organizations as teachers of the University on such terms and conditions as may be laid down by the Ordinances;
18
(23) To determine standards and specify conditions for the admission of students to courses of study of the University which may include examination, evaluation and any other methods of testing;
(24) To make arrangements for the promotion of the general health and welfare of the employees;
(25) To confer autonomous status on a college or Regional Centre in the manner prescribed in the statutes;
(26) To do all such acts as may be necessary or incidental to the exercise of all or any of the powers of the University as are necessary and conducive to the promotion of all or any of the Objects of the University. Territorial
exercise of
powers
6. Notwithstanding anything contained in any other law for the time being in force, the University shall in the exercise of its powers have Jurisdiction over the State of Uttarakhand.
University open
to all classes
and creeds
7. (1) The University shall be open to persons of either sex irrespective of class, race, caste or of creed, and it shall not be lawful for the University to adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be appointed as a teacher of the University, or to hold any other office therein or admitted as a student in the University or to graduate there at, or to enjoy or exercise any privilege thereof.
(2) Nothing in sub-section (1) shall be deemed to prevent the University from making any special provision for the appointment or admission of women or of person belonging to the weaker sections of the society, and in particular of persons belonging to the Scheduled Castes or Scheduled Tribes or Other Backward Classes.
CHAPTER-III Inspection and Inquiry
Inspection and Inquiry
8. (1) Subject to the provisions of sub-section 3 and 4 (The Chancellor shall have the right to cause any inspection to be made, by such person or persons as he may direct, of the University or of any Regional Centres or Study Centres) maintained by the University including its buildings, library, laboratories and equipments, and also of the examinations instructions and other work conducted or done by the University and to cause an enquiry to be made in the like manner in respect of any matter connected with the administration and finances of the University.
(2) The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and the University, shall on receipts of such notice, have the right to make, within thirty days from the date of receipts of the notice or such other period as the Chancellor may determine, such representations to him as it may consider necessary.
(3) After considering the representations, if any, made by the University, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub- section (2).
(4) Where an inspection or inquiry has been caused to be made by the person appointed by the Chancellor, the University shall be entitled to appoint a representative, who shall have the right to appear in person and to be heard on such inspection or inquiry.
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(5) The Chancellor may address the Vice Chancellor with reference to the results of such inspection or inquiry together with such views and advice with regard to the action to be taken thereon as the Chancellor may be pleased to offer and on receipt of the address made by the Chancellor, the Vice Chancellor shall communicate forthwith to the Executive Council the results of the inspection or inquiry and the views of the Chancellor and the advice tendered by him upon the action to be taken thereon.
(6) The Executive Council shall communicate through the Vice Chancellor to the Chancellor such action, as it proposes to take or has been taken by it upon the results of such inspection or inquiry.
(7) If authorities of the University does not, within reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the authorities of the University issue such directions as he may think fit and the authorities of the University shall be bound to comply with such direction.
(8) Without prejudice to the foregoing provisions of this section, the Chancellor, may, by an order in writing, annul any proceedings of the University which is not in conformity with this Act, the Statutes or the Ordinances:
Provided that before making any such order, he shall call upon the University to show cause why such an order should not be made and, if any cause is shown within a reasonable time, he shall consider the same.
(9) The Chancellor shall have such other powers as may be specified by the Statutes.
CHAPTER-IV Officers of the University
Officers of the University
9. The following shall be the officers of the University :--
(a) The Chancellor;
(b) The Vice Chancellor;
(c) The Director;
(d) The Registrar;
(e) The Finance Officer;
(f) The Examination Controller, and
(g) Such other Officers as may be declared by the Statutes to be officers of the University.
The Chancellor
10. (1) The Governor shall be the Chancellor of the University. He shall, by virtue of his office, be the Head of the University and shall when present preside over the convocation of the University.
(2) Every proposal for the conferment of any honorary degree shall be subject to the confirmation of the Chancellor.
(3) It shall be the duty of the Vice Chancellor to furnish such information or records relating to the administration of the affairs of the University as the Chancellor may call for.
(4) The Chancellor shall have such other powers as may be conferred on him by or under this Act or the Statutes.
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The Vice Chancellor
11. (1) The Vice Chancellor shall be a whole-time salaried officer of the University and shall be appointed by the Chancellor in such manner, for such terms and on such emoluments and other conditions of service as may be prescribed by the Statutes :
Provided that the first Vice Chancellor of the University shall be appointed by the State Govt. and shall hold office for a term of three years.
(2) The Vice Chancellor shall be the Principal academic and executive officer of the University and shall exercise supervision and control over the affairs of the University and give effect to the decisions of all the authorities of the University.
(3) The Vice Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any officer or authority of the University by or under this Act and shall report to such officer or authority the action taken by him on such matter:
Provided that if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor whose decision thereon shall be final:
Provided further that any person in the service of the University who is aggrieved by the action taken by the Vice Chancellor under this sub- section shall have the right to appeal against such action to the Executive Council within Ninety days from the date on which such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice Chancellor.
(4) The Vice-Chancellor, if he is of the opinion that any decision of any authority is beyond the powers of the authority conferred by the provisions of this Act, Statutes or Ordinances or that any decision taken is not in the interests of the University, may ask the authority concerned to review its decision within sixty days of such decision and if the authority refuses to review its decision either in whole or in part or no decision is taken by it within the said period of sixty days, the matter shall be referred to the Chancellor whose decision thereon shall be final:
Provided that the decision of the authority concerned shall remain suspended during the period of review of such decision by the authority or the Chancellor, as the case may be, under this sub-section.
(5) The Vice Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and the Ordinances. The Director 12. Every Director shall be appointed in such manner, on such emoluments and other conditions of service, and shall exercise such powers and perform such functions, as may be prescribed by the Statutes.
The Registrar
13. (1)1[The Registrar, Deputy Registrar and Assistant Registrar shall be appointed by the State Government through 'Centralised Service Rules' in such manner and on such terms and conditions as may be prescribed.]
(2) The Registrar shall have the power to enter into and sign, agreements, authenticate records on behalf of the University.
The Finance
Officer
14. The Finance Officer shall be appointed in such manner, on such emoluments and other conditions of service and shall exercise such powers and perform such functions as may be prescribed by the Statutes.
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Other Officers 15. The manner of appointment, emoluments, powers and duties of the other officers of the University shall be such as may be prescribed by the Statues.
CHAPTER-V Authorities of the University
Authorities of the University
16. The following shall be authorities of the University :--
(a) The Executive Council;
(b) The Academic Council;
(c) The Planning Board;
(d) The Schools of Studies;
(e) The Finance Committee;
(f) Such other authorities as may be declared by the Statutes to be authorities of the University.
The Executive
Council
17. (1) The Executive Council shall be the principal executive body of the University.
(2) The constitution of the Executive Council, the term of office of its members and its powers and functions shall be such as may be prescribed. The Academic
Council
18. (1) The Academic Council shall be the principal academic body of the University and shall be subject to the provisions of this Act, the Statutes and Ordinances, have the control and general regulation of, and be responsible for, maintenance of standards of learning, education, instruction, evaluation and examination within the University and shall exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Statutes.
(2) The constitution of the Academic Council and the term of office of its members shall be such as may be prescribed by the Statutes. The Planning
Board
19. (1) There shall be constituted a Planning Board of the University which shall be the principal planning body of the University and shall also be responsible for the monitoring of the developments of the University on the lines indicated in the objects of the University.
(2) The Constitution of the Planning Board, the term of office of its members and its powers and functions shall be as may be prescribed by the Statutes. The Schools of
Studies
20. (1) There shall be such number of Schools of Studies as the University may determine from time to time.
(2) The constitution, powers and functions of the Schools of Studies shall be such as may be prescribed by the Statutes.
The Finance
Committee
21. The constitution, powers and functions of Finance Committee shall be such as may be prescribed by the Statutes.
Other
Authorities
22. The constitution, powers and functions of the other authorities which may be declared by the Statutes to be authorities of the University shall be such as may be prescribed by the Statutes.
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CHAPTER-VI University Fund
Establishment of University Fund
23. The University shall establish a Fund to be called the University Fund. Constitution of
Fund
24. The following shall form part of or be paid into the University Fund;
(a) any loan, contribution or grant by Central or State Government or any body corporate;
(b) trusts, bequests, donations, endowments and other grants, if any;
(c) the income of the University from all sources including income from fees and charges;
(d) all other sums received by the University.
25. The University Fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (No.2 of 1934) or invested in securities authorized by the Indian Trusts Act, 1882 (No.2 of 1882), at the discretion of the Executive Council.
26. Nothing in this section shall in any way affect any obligation accepted by or imposed upon the University by any declaration of trust executed by or on behalf of the University for the administration of any trust. Objects to
which
University Fund
may be applied
27. The University Fund shall be applicable to the following purposes :--
(a) To the repayment of debts incurred by the University for the purposes of this Act and the Statutes, and the Ordinances and Regulations made thereunder;
(b) To the upkeep of the property of the University including the departments, regional centres, study centres, and the hostels;
(c) To the payment of cost of audit of the University Fund;
(d) To the expenses of any suit or proceedings to which University is a party;
(e) To the payment of salaries and allowances of the teaching and non-teaching staff of the University, Regional Centres, Study Centres and Departments maintained by the University and in furtherance of the purposes of this Act, Statutes and Ordinances and Regulations made thereunder and to the payment of other benefits;
(f) To the payment of traveling and other allowances of the members of the authorities of the University in pursuance of any provisions of this Act and the Statutes, Ordinances and Regulations;
(g) To the payment of fellowships, scholarships and other awards to the students.
(h) To the payment of any expenses incurred by the University in carrying out the provisions of this Act and the Statutes, Ordinances and Regulations made thereunder;
(i) To the payment of any other expenses not specified in any of the preceding clauses declared by the Executive Council to be the expense for the purposes of the University.
Expenditure not
to exceed the
Limit
28. No expense shall be incurred by the University in excess of the limits for, total recurring and non-recurring expenditure for the year fixed by the Executive Council.
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No Expenses without
Approval
29. No expenditure other than that provided for in the budget shall be incurred by the University without the previous approval of the Executive Council.
CHAPTER-VII Statutes, Ordinances and Regulations
Statutes 30. Subject to the provisions of this Act, the statutes may provide for all or any of the following matters relating to the University and shall in particular provide for :-
(a) The manner of appointment of the Vice Chancellor, the term of his appointment, the emoluments and other conditions of his service and the powers and functions that may be exercised and performed by him;
(b) The manner of appointment of Directors, Registrars, Finance Officer and other officers, the emoluments and other conditions of their service and the powers and functions that may be exercise and performed by each of the officers;
(c) The constitution of the Executive Council and other authorities of the University, the terms of office of the members of such authorities and the powers and functions that may be exercised and performed by such authorities;
(d) The appointment of teachers and other employees of the University, their emoluments and other conditions of service;
(e) The principles governing the seniority of service of the teachers and other employees of the University;
(f) The procedure in relation to any appeal or application for review by any employee or student of the University against the action of any officer or authority of the University, including the time within which such appeal or application for review shall be preferred or made;
(9) The procedure for the settlement of disputes between the employees or students of the University and the University;
(h) All other matters which by the Act are to be, or may be, provided by the Statutes;
(i) Distance Education Council norms may be followed in delivery system. Statutes how
made
31. (1) The first statutes of the University shall be made by the State Government by Notification.
(2) The Executive Council may from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1) :
Provided that the Executive Council shall not make, or repeal any Statute affecting the status, powers or constitutions of any authority of the 'University until such authority has been given a reasonable opportunity to express its opinion in writing on the proposed changes and any opinion 50 expressed has been considered by the Executive Council.
(3) Every new Statute or addition to a Statute or any amendment or repeal thereof shall require the approval of the Chancellor, who may assent to it or withhold his assent thereon or remit it to the Executive Council for further consideration.
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(4) A new Statute or a Statute amending or repealing an existing Statute shall not be valid unless it has been assented to by the Chancellor in the light of observation if any made by him.
(5) Notwithstanding anything contained in the foregoing sub-sections, the Chancellor may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1) during the period of three years from the commencement of this Act.
(6) Notwithstanding anything contained in the foregoing sub-sections, the Chancellor may direct the Executive Council to make provisions in the Statutes in respect of any matter specified by him, and if the Executive Council is unable to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make or amend the Statutes suitably. Ordinance
32. (1) Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matter which by this Act or the Statutes is to be or may be provided for by the Ordinance;
(2) Without prejudice to the generality of the provisions of sub-section (1), the Ordinance shall provide for the following matters, namely ;--
(a) the admission of students, the courses of study and the fees thereof, the qualifications pertaining to degrees, diplomas, certificates and other courses, the conditions for the grant of fellowships, awards and the like,
(b) the conduct of examinations, including the terms and conditions and appointment of examiners; and
(3) The first Ordinance shall be made by Vice Chancellor with the previous approval of the State Government and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.
Regulations
33. The authorities of the University may make Regulations consistent with this Act, the Statutes and the Ordinances for the conduct of their own business and that of the Committees, if any, appointed by them and not provided for by this Act, the Statutes or the Ordinances in such manner as may be prescribed by the Statutes.
CHAPTER-VIII Annual Report and Accounts
Annual report
34. (1) The annual report of the University shall be prepared under the directions of the Executive Council which shall include, among other matters, the steps taken by the University towards the fulfillment of its Objects.
(2) The annual report so prepared shall be submitted to the Chancellor on or before such date as may be prescribed by the Statutes.
(3) A copy of the annual report, prepared under sub-section (1) shall also be submitted to the State Government which shall, as soon as may be, cause the same to be laid before the State Legislature.
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Account and Audit
35. (1) The annual accounts and the balance sheet of the University shall be prepared under the direction of the Executive Council and shall, once at least every year, and at intervals of not more than fifteen months, be audited by the Directors, Local Funds Accounts, Uttarakhand or by such person or persons as the Chancellor may authorize in this behalf.
(2) A copy of the accounts and balance sheet together with the audit report thereon shall be submitted to the Chancellor along with the observations, if any, of the Executive Council before the thirteenth of September every year. 'A copy of the accounts together with audit report shall also be submitted to State Government, which shall, as soon as, may be, cause the same to be laid before the State Legislature' .
(3) Any observations made by the Chancellor on the annual accounts shall be brought to the notice of the Executive Council and the views of the Executive Council, if any, on such observations, shall be submitted to the Chancellor.
Surcharges 36. (1) An officer specified in any of the clauses (b), (c), (d), (e) and (f) of section 9 shall be liable to surcharges for the loss, waste or misapplication of any money or property of the University, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct.
(2) The procedure of surcharges and the manner of recovery of the amount involved in such loss, waste or misapplication shall be such as maybe prescribed by the Statutes.
CHAPTER-IX Conditions of Services of Employees
Conditions of service of employees
37. (1) Except as otherwise provided by or under this Act every employee of the University including a teacher of the University may be appointed under a written contract and such contract shall not be inconsistent with the provisions of this Act, the Statutes and the Ordinances.
(2) The contract referred to in sub-section (1) shall be lodged with the University and a copy of which shall be furnished to the employee concerned. Tribunal of
Arbitration
38. (1) Any dispute arising out of a contract of employment referred to in section 36 between the University and an employee or a teacher shall, at the request of either pary, be referred to a Tribunal of Arbitration which shall consist of one member nominated by the Executive Council, one member nominated by the employee or teacher concerned and an umpire to be nominated by the Chancellor.
(2) Every such reference shall be deemed to be a submission to arbitration upon the terms of this section within the meanings of Arbitration and Conciliations Act, 1996.
Provident and
Pension Funds
39. (1) The University shall constitute for the benefit of the employees and teachers such provident or pension funds or provide such insurance schemes as it may deem fit in such manner and subject to such conditions as may be prescribed by the Statutes.
(2) Where any provident or pension fund has been so constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925 shall apply to such funds, as that were a Government Provident Funds.
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CHAPTER-X Miscellaneous
Disputes to the constitution of the authorities and bodies
40. If any question arises as to whether any person has been duly elected or appointed as, or is entitled to be, a member of any authority or other body of the University, the matter shall be referred to the Chancellor whose decision thereon shall be final.
Filling up of
casual
Vacancies
41. All the casual vacancies among the members other than ex-officio members of any authority or other body of the University shall be filled, as soon as may be convenient, by the person or body, who appoints, elects, or co-opts the members whose place has become vacant and any person appointed, elected or co-opted to a casual vacancy shall be member of such authority or body for the residue of the term for which the person whose place he fills would have been member.
Proceedings of
University
authorities or
bodies not
Invalidated by
Vacancies
42. No act or proceedings of any authority or any other body of the University shall be invalidated merely by reason of the existence of any vacancy or vacancies among its members.
Protection of
action taken in
good faith
43. No suit or other legal proceedings shall lie against any officer or employee of the University for anything which is in good faith done or intended to be done in pursuance of any of the provisions of this Act or the Statutes or the Ordinances.
Staff of the
University
44. (1) The University shall appoint such number of employees including academic staff as may be sanctioned by the State Government from time to time. The terms and conditions of service of the employees of the University shall be such as may be prescribed by the Statutes.
(2) The salaries and allowances payable to various categories of employee of the University shall be such as may be determined by the State Government from time to time.
CHAPTER-XI Miscellaneous and Transitional Provisions
Power to remove difficulties
45. (1) If any difficulty arises in giving effect to the provisions of this Act the State Government may, by order, make such provisions not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient for removing the difficulty
(2) No order under sub-section (1) shall be made after the expiration of the period of two years from the commencement of this Act. Transitional
provisions
46. (1) Notwithstanding anything contained in this Act and the Statutes--
(a) the first Vice Chancellor, the first Registrar and the first Finance Officer shall be appointed by the State Government and they shall be governed by the terms and conditions of service specified by the Statutes:
Provided that the first Vice Chancellor shall be eligible for appointment in the manner specified in the Statutes for another term;
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(a) the Executive Council shall consist of not more than fifteen members who shall be nominated by the Chancellor and they shall hold office for a term of three years; and
(b) the first Planning Board shall consist of not more than ten members who shall be nominated by the Chancellor and they shall hold office for a term of three years.
(2) The Planning Board shall, in addition to the powers and functions conferred on it by this Act, exercise the powers of the Academic Council until the Academic Council is constituted under the provisions of this Act and the Statutes, and in the exercise of such powers, the Planning Board may co-opt such members as it may decide.
Statutes,
Ordinances and
Regulations to be
published in the
official Gazette
47. (1) Every Statute, Ordinance or Regulation made under this Act shall be published in the Official Gazette.
(2) Every Statutes, Ordinances or Regulations made under this Act, shall, as soon as, may, after it is made, be placed before the State Assembly and the provisions of sub-section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 (as applicable in the State of Uttarakhand) shall apply as they apply in respect of rules made by the State Government under any Uttarakhand Act. If the State Assembly agree in making any modification in the Statutes, Ordinances or Regulations or do not agree to approve the same, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the Statutes, Ordinances or Regulations.
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THE SCHEDULE
(See Section 4) The Objects of the University
1. The University shall endeavour through education, research, training and extension to play positive role in the development of the State, and based on the rich heritage of the State to promote and advance the culture of the people of Uttarakhand and its human resources and towards this end, it shall--
(a) strengthen and diversify the degree, diploma and certificate courses related to the needs of employment and necessary for building the economy of the country on the basis of its natural human resources;
(b) provide access to higher education for large segments of the population, and in particular, the disadvantaged groups such as those living in remote and rural areas including working people, housewives and other adults who wish to upgrade or acquire knowledge through studies in various fields;
(c) promote acquisition of knowledge in a rapidly developing and changing society and to continually offer opportunity for upgrading knowledge, training and skills in the context or innovations, research and discovery in all fields of human endeavours;
(d) provide an innovative system of University level education, flexible and open, in regard to method and pace of learning combination of courses, eligibility for enrollment age of entry, conduct of examination and operation of the programmes with a view to promote learning and encourage excellence in new fields of knowledge;
(e) contribute to the improvement of the educational system by providing a non-formal channel complementary to the formal system and encouraging transfer of credits and exchange of teaching staff by making wide use of texts and other software developed by the University;
(f) provide education and training in the various arts, crafts and skills of the country, raising their quality and improving their availability to the people;
(g) provide or arrange training of teachers required for such activities or institutions;
(h) provide suitable Post-graduate courses of study and promote research;
(i) provide the counseling and guidance to its students; and
(j) promote national integration and the integral development of the human personality through its policies and programmes.
2. The University shall strive to fulfil the above objects by a diversity of means of distance and continuing education, and shall function in co-operation with the existing Universities and Institutions of higher learning and make full use of the latest scientific knowledge and new educational technology to offer a high quality of education which matches contemporary needs.
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