dze la[;k& 01¼[k½ iathd`r la[;k&;w0,0&30@2012&14 ¼ykblsUl Vw iksLV fonkmV izhisesUV½ ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf"kr
vlk/kkj.k
fo/kk;h ifjf"k'V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] "kfuokj] 03 tuojh]2015 bZ0 ikS'k 13] 1936 "kd lEor~
mRrjk[k.M "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 341@xxxvi(3)/2015/87(1)/2014 nsgjknwu] 03 tuojh] 2015
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk ikfjr mRrjk[k.M jkT; [kfut fodkl ifj'kn fo/ks;d] 2014 dks fnukad 30 fnlEcj] 2014 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 01 o'kZ 2015 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
1
mRrjk[k.M jkT; [kfut fodkl ifj"kn vf/kfu;e] 2014 ¼mRrjk[k.M fo/ks;d la[;k 01 o"kZ] 2015½ mRrjk[k.M jkT; [kfut fodkl ifj"kn ds xBu vkSj mlls lEcfU/kr vkuq"kkafxd fo"k;ksa ds fofu;eu ds fy, & vf/kfu;e
Hkkjr x.kjkT; ds iSalBosa o'kZ esa mRrjk[k.M fo/kku lHkk }kjk fuEufyf[kr :i esa vf/kfu;fer gks& Lakf{kIr uke ,oa izkjEHk 1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M jkT; [kfut fodkl ifj"kn vf/kfu;e] 2014 gSA
¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M esa gksxkA
¼3½ ;g ml rkjh[k dks izòr gksxk tks jkT; ljdkj] jkti= esa
vf/klwpuk }kjk fu;r djsaA
ifjHkk"kk;sa 2- bl vf/kfu;e esa tc rd fd lanHkZ ls vU;Fkk visf{kr u gks & ¼d½ ^^ifj"kn^^ ls /kkjk 3 ds vUrxZr xfBr mRrjk[k.M jkT; [kfut ifj"kn
vfHkizsr gS(
¼[k½ ^^fofgr^^ ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr
vfHkizsr gS(
¼x½ ^^ljdkj^^ ls mRrjk[k.M dh jkT; ljdkj vfHkizsr gS (
¼?k½ ^^lnL;^^ ls ifj"kn dk lnL; vfHkizsr gS vkSj blds vUrxZr mldk
v/;{k Hkh gS(
¼M-½ ^^fo/kku lHkk^^ ls mRrjk[k.M dh fo/kku lHkk vfHkizsr gSA
mRrjk[k.M jkT; [kfut
fodkl ifj"kndk xBu
rFkk mldk {ks=kf/kdkj
3 ¼1½ jkT; ljdkj mi/kkjk ¼2½ esa mfYyf[kr {ks=kf/kdkj ds iz;kstu ds fy, mRrjk[k.M jkT; [kfut fodkl ifj"kn ¼ftls ;gka vkxs ifj"kn dgk x;k
gS½ Kkr uke ls LFkkfir dj ldsxhA
¼2½ ifj"kn dk {ks=kf/kdkj ,slk gksxk tSlk jkT; ljdkj }kjk fu;eksa esa fofgr fd;k tk;A
ifj"kn dk v/;{k ,oa
lnL;
4- ¼1½ jkT; ljdkj fo/kku lHkk ds fuokZfpr lnL;ksa esa ls fdlh ,d lnL; dks ifj"kn dk v/;{k fu;qDr dj ldsxhA
¼2½ jkT; ljdkj ifj"kn esa fuEufyf[kr lnL;ksa dks ukefufn"ZV dj ldsxh& ¼d½ voLFkkiuk fodkl vk;qDr& insu lnL;
¼[k½ izeq[k lfpo@lfpo] [kuu&insu lnL;
¼x½ izeq[k lfpo@lfpo] jktLo& insu lnL;
2
¼?k½ izeq[k lfpo@lfpo] ou ,oa i;kZoj.k& insu lnL; ¼M-½ izeq[k lfpo@lfpo] i;ZVu& insu lnL; ¼p½ izcU/k funs'kd] dqek;wa e.My fodkl fuxe] x<+oky e.My fodkl fuxe ,oa mRrjk[k.M ou fodkl fuxe&insu lnL;
¼N½ funs'kd] HkwrRo ,oa [kfudeZ &lnL;&lfpo]
ijUrq ;g fd jkT; ljdkj fo'ks"k ifjfLFkfr esa xSj ljdkjh lnL;ksa dh fu;qfDr ftudh la[;k rhu ls vf/kd ugha gksxh] fu;qDr dj ldsxhA
¼3½ ifj"kn ds v/;{k ,o mik/;{k dk dk;Zdky dk;ZHkkj xzg.k djus dh rkjh[k ls fo/kku lHkk lnL; ds :i esa mldh dk;kZof/k dh rkjh[k rd gksxhA
¼4½ ifj"kn ds lnL;ksa dk dk;Zdky ,slk gksxk tSlk fu;eksa esa fofgr fd;k tk;A
ifj"kn dh cSBdsa]
x.kiwfrZ rFkk vU; fo"k;ksa
dk fofu;eu
5- ¼1½ ifj"kn dh o"kZ esa U;wure rhu cSBdsa gksaxh vkSj ifj"kn dk v/;{k nsgjknwu esa cSBd vkgwr djus ds fy, vf/kdr̀ gksaxs(
ijUrq ;g fd ifj"kn dk v/;{k vko';drkuqlkj jkT; ds vU;
LFkkuksa ij Hkh cSBd vk;ksftr dj ldsaxsA
¼2½ ifj"kn dh cSBdksa dh x.kiwfrZ rFkk vU; fo"k;ksa dk fofu;eu ,sls gksxk] tSlk fu;eksa esa fofgr fd;k tk;A
¼3½ ifj"kn dh cSBdksa ds vk;kstu dk uksfVl rFkk mldk dk;ZoR̀r lnL;&lfpo ds gLrk{kj ls vfHkizekf.kr fd;k tk;sxkA
ifj"kn ds v/;{k rFkk
xSj ljdkjh lnL;ksa dk
osru ,oa HkRrs
6- ifj"kn ds lnL;ksa ds v/;{k rFkk xSj ljdkjh lnL;ksa dk osru rFkk HkRrs ,oa vU; 'krsZa ,slh gksxh] tSlk jkT; ljdkj }kjk fu;eksa esa fofgr fd;k tk;A ifj"kn ds v/;{k rFkk
xSj ljdkjh lnL;ksa dks
gVk;k tkuk
7- jkT; ljdkj ifj"kn ds v/;{k rFkk xSj ljdkjh lnL;ksa dks ,slh jhfr ls rFkk ,slh 'krksZa ij tSlk jkT; ljdkj }kjk fu;eksa esa fofgr fd;k tk;] ls muds inksa ls gVk ldsxhA
ifj"kn ds vk;&O;;d
rFkk vU; ys[kksa dk j[kk
tkuk rFkk mudh
ys[kkijh{kk
8- ifj"kn ds vk;&O;;d ,oa ys[kksa dk j[kj[kko rFkk mudh ys[kkijh{kk dh jhfr ,slh gksxh] tSlk jkT; ljdkj }kjk fu;eksa esa fofgr fd;k tk;A fu;e cukus dh 'kfDr 9- ¼1½ jkT; ljdkj bl vf/kfu;e ds fdz;kUo;u gsrq fu;e cuk ldsxhA ¼2½ jkT; ljdkj }kjk cuk;s x;s fu;eksa dks mlds cuk; s tkus ds i'pkr
3
;Fkk'kh?kz fo/kku lHkk ds iVy ij j[ks tk;sxsaA fujlu ,oa O;kof̀Rr 10- ¼1½ mRrjk[k.M jkT; [kfut fodkl ifj'kn v/;kns"k] 2014 ¼v/;kns"k la[;k 04 o'kZ 2014½ ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr v/;kns"k ds v/khu dh x;h dksbZ ckr ;k dkjZokbZ bl vf/kfu;e ds rRLFkkuh mica/kksa ds v/khu dh x;h le>h tk;sxhA
&&&&&
4
THE UTTARAKHAND STATE MINERAL DEVELOPMENT BOARD ACT,
2014
(THE UTTARAKHAND ACT No. 01 OF 2015)
to establishment the Uttarakhand State Mineral Development Board and for matters connected therewith or incidental thereto.
AN
ACT
Be it enacted by the Uttarakhand State Assembly in the Sixty-fifth Year of the Republic of India as follows:
Short title and commencement
1. (1) This Act may be called the Uttarakhand State Mineral Development Board Act, 2014.
(2) it extends to the whole of State of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires,-
(a) "Board" means the Uttarakhand State Mineral Development Board constituted under section 3,
(b) '"Prescribed" means prescribed by the rules under this Act.
(c) "Government" means the Government of the Uttarakhand;
(d) "Member" means member of the Board and include its chairman,
(e) "Legislative Assembly" means Legislative Assembly of the Uttarakhand.
Constitution of the State Mineral Development Board and its jurisdiction.
3. (1) There shall be established a State Mineral Development Board (hereinafter referred as Board) for the purpose of mentioned jurisdiction in sub section (2).
(2) The jurisdiction of the Board shall be such as may be prescribed by the State Government.
5
Chairman, Vice- chairman and members of the Board
4. (1) The State Government may make appoint a Chairman and a Vice chairman amongst from the elected members of the Legislative Assembly.
(2) The State Government may make nomination of the following members in the Board.
(a) Infrastructure Development Commissioner
Ex
officio
member
(b) Principal Secretary / Secretary Mineral
Ex
officio
member
(c) Principal Secretary / Secretary Revenue
Ex
officio
member
(d) Principal Secretary / Secretary Forest and environment
Ex
officio
member
(e) Principal Secretary / Secretary Tourism
Ex
officio
member
(f) Managing Director, Kumaon Mandal Vikas Nigam,
Garhwal Mandal Vikas
Nigam and Uttarakhand Van Vikas Nigam
Ex
officio
member
(g) Director, Geology and Mineral
Member-
Secretary
Provided that the State Government may make appoint non Governmental members which numbers shall not more than three in special circumstances,
(3) The tenure of the Chairman and Vice- chairman from the date of resuming his duties
6
shall be the date of his tenure as a Legislative Assembly member.
(4) The tenure of the members of the Board shall be such as may be prescribed.
Meetings, quorum and regulation of other matters of the Board
5. (1) There shall be minimum three meetings conducted by the Board in a year and the Chairman of the Board shall authorized summon a meeting in Dehradun,
Provided that as per necessity, the Chairman may make summon meeting in other places of the State.
(2) The quorum of the meeting and regulation of other matters shall be such as may be prescribed.
(3) The notice of the meetings and the minutes of Board shall be countersigned with the signature of the Member -Secretary.
Pay and allowance of the Chairman, Vice-Chairman and non Governmental members
6. The pay and allowance and other terms of the Chairman, Vice- Chairman and non Governmental members shall be such as may be prescribed by the Government.
Removal of the Chairman, Vice- Chairman and non Governmental members
7. The State Government may make remove from his post of the Chairman, Vice-Chairman and non Governmental members in such manner and in such terms as may be prescribed by the State Government.
Maintenance of the Budget and other accounts of the Board and audit
8. The Budget and maintenance of the account of the Board and manner of audit shall be such as may be prescribed by the State Government.
Power to make 9. (1) The State Government may make rules to carry out
7
rules the provisions of this Act.
(2) Rules made by the State Government shall as soon as may be after it is made, be laid before the State Assembly.
Repeal and Saving 10. (1) The Uttarakhand State Mineral Development Board Ordinance, 2014 (Ordinance no 04 of 2014) is hereby
repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
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8