Uttarakhand act 007 of 2003 : The Uttarakhand Other Backward Classes Act

dze la[;k& 088 iathd`r 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] eaxyokj 27 ebZ] 2003 bZ0 T;s'B] 06] 1925 "kd lEor~

mÙkjkapy "kklu

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

la[;k 184@fo/kk;h ,oa lalnh; dk;Z@2003 nsgjknwu] 27 ebZ] 2003

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 vU; fiNMk+ oxZ vk;ksx fo/ks;d] 2003 dks fnukad 16&04&2003 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 07] lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA

1

mÙkjk[k.M vU; fiNMk+ oxZ vk;ksx vf/kfuf;e] 2003 ¿mRrjk[k.M vf/kfu;e la[;k 07 lu 2003À mRrjk[k.M ds fy, vuqlwfpr tkfr;ksa vkSj vuwlwfpr tutkfr;ksa ls fHkUu vU; fiNMs oxksZa ds fy, vk;ksx ds xBu vkSj mlls lacaf/kr vkSj vkuq'kafxd fo'k;ksa dh O;oLFkk djus ds fy,

vf/kfu;e

Hkkjr x.kjkT; ds pkSouosa o'kZ esa fuEufyf[kr vf/kfuf;e cuk;k tkrk gS%& v/;k;&,d

izkjfEHkd

laf{kIr uke] foLrkj vkSj

izkjEHk

1- ¼1½ ;g vf/kfu;e mRrjk[k.M vU; foNMk+ oxZ vk;ksx vf/kfu;e] 2003 dgk tk;sxkA ¼2½ ;g rRdky izHkko ls izo`Rr gqvk le>k tk;sxkA

¼3½ bldk foLrkj lEiw.kZ mRrjk[k.M esa gksxkA

ifjHkk'kk;sa 2- bl vf/kfu;e esa &

¼d½ ^^vU; fiNMs+ oxkZsa** dk rkRi;Z ukxfjdksa ds ,sls oxksZa ls gS tks le;≤ ij jkT; ljdkj }kjk lwph esa fufnZ'V fd;k tk,(

¼[k½ ^^vk;ksx**ls rkRi;Z /kkjk 3 ds v/khu xfBr jkT; vU; fiNMk+ oxZ vk;ksx ls gS( ¼x½ **jkT;iky** dk rkRi;Z mRRkjk[k.M ds jkT;iky ls gS(

¼?k½ **jkT; ljdkj** dk rkRi;Z mRrjk[k.M dh jkT; ljdkj ls gS(

¼³½ **lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS vkSj blesa v/;{k ¿rFkk mik/;{kÀ

1

Hkh lfEefyr gS( ¼p½ ^^vuqlwph** dh rkRi;Z le;≤ ij ;Fkkla"kksf/kr mRrj izns"k yksd lsok ¼vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNMs+ oxkZsa ds fy, vkj{k.k½ vf/kfu;e] 1994 dh vuqlwph ,d ls gSA

v/;k;&nks

vU; fiNMs+ oxksZa ds fy, jkT; vk;ksx

vU; fiNMs+ oxksaZ ds fy,

jkT; vk;ksx dk xBu

3- ¼1½ jkT; ljdkj bl vf/kfu;e ds v/khu mls iznRr "kfDr;ksa ds iz;ksx vkSj lekuqnsf"kr dR̀;ksa dk ikyu djus ds fy, ,d fudk; dk xBu djsxh] ftls vU; fiNMk+ oxZ vk;ksx dgk tk;sxkA

¼2½ vk;ksx dk eq[;ky; ,sls LFkku ij gksxk] tSlk jkT; ljdkj vf/klwpuk }kjk fofufnZ'V djsA

¼3½ vk;ksx esa v/;{k] ¿rhu mik/;{kÀ

2

o ¿iUnzg lnL;À

2

gksaxs tks vU; fiNMk+ oxZ ls gksaxs ftuesa ls ,d efgyk gksxhA v/;{k in gsrq vU; fiNMk oxZ ds ;ksX; iq:'k vFkok efgyk ik= gks ldrs gSaA

1- mÙkjkapy vf/kfu;e la0 01 o'kZ 2004 dh /kkjk 2 }kjk vUrfoZ'VA 2- mÙkjk[k.M vf/kfu;e la0 05 o'kZ 2016 dh /kkjk 2 }kjk izfrLFkkfirA

2

Iknkof/k vkSj "krsaZ 4- ¼1½ v/;{k] ¿rhu mik/;{kÀ

1

vkSj izR;sd vU; lnL; viuk in xzg.k djus ds fnukad ls rhu o'kZ ds dk;Zdky ds fy, in /kkj.k djsxkA ¼2½ dksbZ lnL; jkT;iky dks lEcksf/kr vius gLrk{kj lfgr ys[k }kjk ;FkkfLFkfr v/;{k] mik/;{k ds ;k lnL; ds in ls fdlh Hkh le; R;kx&i= ns ldrk gS fdUrq tc rd mldk R;kx i= Lohdr̀ ugha dj fy;k tkrk] og vius in ij cuk jgsxkA ¼3½ jkT; ljdkj fdlh O;fDr dks lnL; ds in ls gVk nsxh ;fn og O;fDr&&& ¼d½ vuqeksfpr fnokfy;k gks tk;(

¼[k½ fdlh vijk/k ds fy, ftlesa jkT; ljdkj dh jk; esa uSfrd v/kerk vUrxzZLr gks] fl)nks'k vkSj dkjkokl ls nf.Mr fd;k tk;(

¼x½ fodr̀ fpRr gks tk; vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kk sf'kr fd;k tk;( ¼?k½ dk;Z djus ls bUdkj dj ns ;k dk;Z djus ds v;ksX; gks tk;( ¼³½ vk;ksx ls vuqifLFkr jgus dh NqV~Vh izkIr fd;s fcuk vk;ksx dh fujUrj rhu cSBdksa esa vuqifLFkr jgs( ;k

¼p½ jkT; ljdkj dh jk; esa] v/;{k] mik/;{k ;k lnL; ds in dk bl izdkj nq:Ik;ksx djs ftlls ml O;fDr dk in ij cus jguk vU; fiNMs+ oxksaZ ds fgr ;k yksdfgr ds fy;s gkfudkjd gks tk;s(

ijUrq ;g fd fdlh Hkh O;fDr dks bl [k.M ds v/khu gVk;k ugha tk;sxk tc rd fd mls bl ekeys esa lquokbZ dk volj u ns fn;k x;k gksA ¼4½ mi/kkjk ¼2½ ds v/khu ;k vU;Fkk gqbZ fdlh fjfDr dks ubZ fu;qfDr }kjk Hkjk tk;sxkA ¼5½ v/;{k] mik/;{k vkSj lnL;ksa ds ns; osru vkSj HkRrsa vkSj mudh lasok esa vU; fucZU/ku dh "krsZ ,slh gksaxh] tSlh fofgr dh tk;aA

vk;ksx ds vf/kdkjh vkSj

vU; deZpkjh

5- ¼1½ jkT; ljdkj vk;ksx dks ,d lfpo vkSj ,sls vU; vf/kdkjh vkSj deZpkjh miyC/k djk;sxh] tks vk;ksx ds d`R;ksa ds n{krkiwoZd ikyu ds fy;s vko";d gksA ¼2½ vk;ksx ds iz;kstu ds fy;s fu;qDr lfpo vkSj vU; vf/kdkfj;ksa vkSj deZpkfj;ksa dks ns; osru vkSj HkRr sa vkSj mudh lsok ds vU; fucZU/ku vkSj "krsZ ,slh gksaxh] tSlh jkT; ljdkj }kjk fofgr dh tk;aA

Oksru vkSj HkRrs dk

Hkqxrku vuqnku ls fd;k

tkuk

6- v/;{k] ¿rhu mik/;{kÀ

1

vkSj lnL;ksa dks ns; osru vkSj HkRrs vkSj iz"kklfud O;;] ftlesa /kkjk 5 ls fufnZ'V vf/kdkfj;ksa vkSj deZpkfj;ksa dks ns; osru] HkRrs vkSj isa"ku Hkh lfEefyr gS] dk Hkqxrku /kkjk 12 dh mi/kkjk ¼1½ esa fufnZ'V vuqnku ls fd;k tk;sxkA

fjfDr;ka bR;kfn ls

vk;ksx dh dk;Zokfg;ka

vfof/kekU; ugha gksaxh

7- vk;ksx dk dksbZ dk;Z ;k dk;Zokgh vk;ksx ds xBu esa dsoy dksbZ fjDr ;k =qfV gksus ds vk/kkj ij vfof/kekU; ugha gksxhA

vk;ksx }kjk izfdz;k

fofu;fer fd;k tkuk

8- ¼1½ vk;ksx tc vko";d gks] ,sls le; vkSj LFkku ij cSBd djsxk] tSlk v/;{k mfpr le>sA

¼2½ vk;ksx viuh izfdz;k fofu;fer djsxkA

1- mÙkjk[k.M vf/kfu;e la0 05 o'kZ 2016 dh /kkjk 3 }kjk izfrLFkkfirA

3

¼3½ vk;ksx ds leLr vkns"k vkSj fofu"p; lfpo ;k lfpo }kjk bl fufeRr lE;d :i ls izkf/kdr̀ vk;ksx ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd;s tk;saxsA ¿¼4½ ;fn v/;{k dk in fjDr gks tkrk gS ;k ;fn v/;{k fdlh dkj.k ls vuqifLFkr gS ;k vius in ds drZO;kssa dk fuoZgu djus esa vleFkZ gS rks mu drZO;ksa dk] ofj'B mik/;{k }kjk rc rd fuoZgu fd;k tk,xk tc rd u;k v/;{k viuk in /kkj.k ugha djrk gS ;k ;FkkfLFkfr] fo|eku v/;{k vius in dks fQj ls ugha laHkkyrk gSA ;fn v/;{k ds lkFk ofj'B mik/;{k Hkh mijksDr dkj.kksa ls mifLFkr ugha gks rks ,slh fLFkfr esa dfu'B mik/;{k }kjk v/;{k in ds nkf;Roksa dk fuoZgu fd;k tk,xkAÀ

1

¿¼5½ ;fn v/;{k vkSj lHkh rhuksa mik/;{kksa ds in fjDr gks tkrs gSa rks v/;{k in ds drZO;ksa dk fuoZgu ,sls lnL; }kjk] ftls jkT; ljdkj vkns"k }kjk funsZf"kr djs] fd;k tk;sxkAÀ

2

v/;k;&rhu vk;ksx ds dR̀; vkSj "kfDr;ka vk;ksx ds d`R; 9- ¼1½ vk;ksx fuEufyf[kr leLr ;k fdlh dR̀; dk ikyu djsxk( vFkkZr%&& ¼d½ vk;ksx vuqlwph ls fdlh oxZ ds ukxfjdksa dks vU; fiNMs oxZ ds :i esa Hkh lfEefyr fd, tkus ds vuqjks/kksa dk ijh{k.k djsxk vkSj vuqlwph esa fdlh vU; fiNMs oxZ ds =qfViw.kZ lfEefyr fd;s tkus ;k lfEefyr u fd;s tkus dh f"kdk;rsa lqusxk vkSj jkT; ljdkj dks ,slh lykg nsxk] tSlk og mfpr le>s( ¼[k½ rRle; izo`Rr fdlh fof/k ds v/khu ;k jkT; ljdkj ds fdlh vkns"k ds v/khu vU; fiNMs+ oxkZsa ds fy;s micfU/kr j{kksik;ksa ls lacaf/kr vU; ekeyksa dk vUos'k.k vkSj vuqJo.k djsxk vkSj ,sls j{kksik;ksa dh iz.kkyh dk ewY;kadu djsxk( ¼x½ vU; fiNMs+ oxksZa ds vf/kdkjksa vkSj j{kksik;ksa ls oafpr fd;s tkus ds lEcU/k esa fof"k'V f"kdk;rksa dh tkap djsxk(

¼?k½ vU; fiNMs oxksZa ds lkekftd] vkfFkZd fodkl dh ;kstuk izfdz;k esa Hkkx ysxk vkSj mu ij lykg nsxk vkSj muds fodkl dh izxfr dk ewY;kadu djsxk( ¼³½ jkT; ljdkj dks mu j{kksik;ksa dh dk;Z iz.kkyh ij okf'kZd ;k ,sls vU; le;ksa ij tSlk vk;ksx mfpr le>s] izfrosnu izLrqr djsxk(

¼p½ vU; fiNMs oxkZsa ds laj{k.k] dY;k.k vkSj lkekftd vkfFkZd fodkl ds fy;s mu j{kksik;ksa vkSj vU; mik;ksa ds izHkkoh fdz;kUo;u ds fy, ,d izfrosnu esa mu mik;ksa ds laca/k esa] tks jkT; ljdkj }kjk fd;s tk,a] flQkfj"k djsxk( ¼N½ vU; fiNMs+ oxkZas ds laj{k.k] dY;k.k] fodkl vkSj vfHkof̀} ds laca/k esa ,sls vU; dR̀;ksa dk] tks jkT; ljdkj }kjk mldks fufnZ'V fd;s tk,a] fuoZgu djsxkA ¼2½ jkT; ljdkj] jkT; fo/kku lHkk ds le{k o'kZ ds vUr esa vk;ksx dh fjiksVZ vkSj mlds lkFk mldh flQkfj"kksa ij dh xbZ ;k fd;s tkus ds fy;s izLrkfor dk;Zokgh vkSj ,slh fdlh flQkfj"k dks vLohdkj fd;s tkus ds dkj.k] ;fn dksbZ gksa] dk Li'Vhdj.k nsrs gq, Kkiu j[kok;sxhA

1-mÙkjkapy vf/kfu;e la0 02 o'kZ 2006 dh /kkjk 4 }kjk izfrLFkkfirA 2- mÙkjk[k.M vf/kfu;e la0 05 o'kZ 2016 dh /kkjk 4 }kjk izfrLFkkfirA

4

vk;ksx dh "kfDr 10- vk;ksx dks /kkjk 9 dh mi/kkjk ¼1½ ds v/khu vius d`R;ksa dk ikyu djrs le; fdlh ckr dk fopkj.k djus okys flfoy U;k;ky; dh lHkh vkSj fo"ks'kr% fuEufyf[kr ckrksa ds laca/k esa "kfDr;ka izkIr gksaxh] vFkkZr%&&

¼d½ fdlh O;fDr dks lEeu djuk vkSj mls mifLFkr gksus ds fy, ck/; djuk vkSj "kiFk ij mldh ijh{kk djuk(

¼[k½ fdlh nLrkost dh izdV vkSj izLrqr djus dh vis{kk djuk(

¼x½ "kiFk&i= ij lk{; izkIr djuk(

¼?k½ fdlh U;k;ky; ;k dk;kZy; ls fdlh yksd nLrkost dh ;k mldh izfrfyfi dh vf/k;kpuk djuk(

¼³½ lkf{k;ksa vkSj nLrkostksa dh ijh{kk ds fy, deh"ku tkjh djuk( vkSj ¼p½ dksbZ vU; fo'k;] tks fofgr fd;k tk;A

jkT; ljdkj }kjk

vuqlwph dk

fu;rdkfyd iqjuh{k.k

11- ¼1½ jkT; ljdkj fdlh Hkh le; vuqlwph ds mu oxksZ dks] tks vU; fiNMs+ oxZ esa ugha j[ks x;s gSa] fudkyus dh ǹf'V ls ;k u;s vU; fiNMs+ oxksZa dks lfEefyr djus ds fy, vuqlwph dk iqujh{k.k dj ldrh gS vkSj bl vf/kfu;e ds izoR̀r gksus ls nl o'kZ dh lekfIr ij mlds i"pkr izR;sd nl o'kZ dh mRrjkorhZ vof/k dh lekfIr ij iqUkjh{k.k djsxhA

¼2½ jkT; ljdkj mi/kkjk ¼1½ esa fufnZ'V dksbZ iqujh{k.k djrs le; vk;ksx ls ijke"kZ djsxhA

v/;k;&pkj

foRr ys[kk ,oa ys[kk ijh{k.k

jkT; ljdkj }kjk

vuqnku

12- ¼1½ jkT; ljdkj] jkT; fo/kku lHkk }kjk bl fufeRr fof/k }kjk lE;d fofu;ksx fd;s tkus ds i"pkr bl vf/kfu;e ds iz;kstuksa ds fy;s miHkksx fd;s tkus ds fy, vuqnku ds :i esa ,slh /kujkf"k] tSlk jkT; ljdkj mfpr le>s] vk;ksx dks Hkqxrku djsxhA

¼2½ vk;ksx bl vf/kfu;e ds v/khu d`R;ksa ds ikyu ds fy, ,slh jkf"k] tSlh og mfpr le>s] [kpZ dj ldrk gS vkSj ,slh jkf"k mi/kkjk ¼1½ esa fufnZ'V vuqnku ls ns; O;; ds :i esa le>h tk;sxhA

Ysk[kk vkSj ys[kk ijh{kk 13- ¼1½ vk;ksx leqfpr ys[kk vkSj vU; lqlaxr vfHkys[kksa dks j[ksxk vkSj ys[kksa dk ,d okf'kZd fooj.k ,sls izi= esa vkSj ,slh jhfr ls] tSlh fofgr dh tk;] rS;kj djsxkA ¼2½ vk;ksx ds ys[kk dh ys[kk ijh{kk ,sls ys[kk ijh{kd }kjk vkSj ,sls vUrjky ij] tSlk fofgr fd;k tk;] dh tk;sxhA

¼3½ ys[kk ijh{kd dks cfg;ksa] ys[kksa] lacaf/kr okmpjksa vkSj vU; nLrkostksa vkfn i=kfn dks is"k djus dh vis{kk djus vkSj vk;ksx ds fdlh dk;kZy; ds fujh{k.k djus ds fy, ,slh "kfDr gksxh] tSlh fofgr dh tk;A

Okkf'kZd fjiksVZ 14- vk;ksx izR;sd foRrh; o'kZ ds fy, ,sls izi= esa vkSj ,sls le; ij tSlk fofgr fd;k tk;] okf'kZd fjiksVZ ml foRrh; o'kZ ds nkSjku vius dk;Zdykiksa dk iw.kZ fooj.k nsrs gq, rS;kj djsxk vkSj mldh ,d izfr jkT; ljdkj dks vxzlkfjr djsxkA

jkT; fo/kku lHkk ds

le{k okf'kZd fjiksVZ vkSj

ys[kk ijh{kk fjiksVZ dks

j[kk tkuk

15- jkT; ljdkj /kkjk 9 ds v/khu vk;ksx }kjk nh x;h lykg ij dh x;h dk;Zokgh

vkSj fdlh ,slh lykg ds vLohdkj djus ;fn dksbZ gks] ds dkj.k ds Kkiu ds lkFk

okf'kZd fjiksVZ vkSj ys[kk ijh{kk fjiksVZ muds izkIr gksus ds i"pkr~ ;Fkk"kD; "kh?kz jkT; fo/kku lHkk ds le{k j[kok,xhA

5

v/;k;&ikap fofo/k

vk;ksx ds v/;{k] ¿nks mik/;{kÀ]

1

lnL; vkSj deZpkjh yksd lsod gksaxs

16- Hkkjrh; n.M lafgrk] 1860 dh /kkjk 21 ds vUrxZr vk;ksx ds v/;{k] ¿rhu mik/;{kÀ

1

lnL; vkSj deZpkjh yksd lsok lsod le>s tk;saxsA fu;e cukus dh "kfDr 17- ¼1½ jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA

¼2½ fo"ks'kr;k vkSj iwoZxkeh "kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eksa esa fuEufyf[kr leLr ;k fdUgha fo'k;ksa dh O;oLFkk dh tk ldrh gS]

vFkkZr%&&

¼d½ /kkjk 4 dh mi/kkjk ¼8½ ds v/khu v/;{k] ¿rhu mik/;{kÀ

1

vkSj lnL;ksa dks vkSj /kkjk 5 dh mi/kkjk ¼2½ ds v/khu vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj HkRrs vkSj mudh lsok ds vU; fucZU/ku vkSj "krsZa( ¼[k½ izi= ftlesa /kkjk 13 dh mi/kkjk ¼1½ ds v/khu okf'kZd ys[kk dk fooj.k j[kk tk;sxk(

¼x½ izi=] ftlesa vkSj le; tc /kkjk 14 ds v/khu okf'kZd fjiksVZ rS;kj dh tk;sxh( ¼?k½ dksbZ vU; fo'k;] ftls fofgr fd;s tkus dh vis{kk dh tk; ;k fofgr fd;k tk;A

"kfDr 18- Tkks dksbZ /kkjk 10 d s v/khu vk;ksx ds fdlh vkns"k ;k funs"k dk ikyu djus ds fy;s oS/k :i ls vkc) gksrs gq, bl vkns"k ;k funs"k dh tku cw>dj voKk djs] Hkkjrh; n.M lafgrk] 1860 dh /kkjk 174] 175] 176] 178] 179 ;k 180 tSlh Hkh fLFkfr gks] n.Muh; gksxkA

vijk/k dk laKku 19- dksbZ U;k;ky; /kkjk 18 esa fofufn Z'V fdlh vijk/k dk laKku] v/;{k] ¿rhu mik/;{kÀ

1

;k fdlh lnL; ;k vk;ksx }kjk bl fufeRr izkf/kdr̀ vk;ksx ds fdlh vf/kdkjh ds ifjokn ij gh djsxk] vU;Fkk ughaA

lnHkkouk ls dh xbZ

dk;Zokgh dk laj{k.k

20- fdlh O;fDr ds fo:} ,sls dk;Z ds fy,] tks bl vf/kfu;e ds vUrxZr cuk, x;s fu;eksa ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks ;k fd, tkus ds fy;s vfHkizsr gks] u rks dksbZ okn ;k vfHk;kstu izLrqr fd;k tk,xk vkSj u vU; fof/k rd dk;Zokgh dh tk;xhA

dfBukb;ksa dks nwj djus

dh "kfDr

21- ¼1½ bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa ;fn dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj vf/klwfpr vkns"kksa }kjk dfBukbZ dks nwj djus ds fy, ,sls micU/k cuk ldrh gS tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj tks mls vko";d ;k lehphu izrhr gksaA

¼2½ bl vf/kfu;e ds izkjEHk gksus ls nks o'kZ dh vof/k dh lekfIr ds i"pkr~ mi/kkjk ¼1½ ds v/khu dksbZ vkns"k ugha fn;k tk;sxkA

¼3½ mRRkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k ¼1½ ds v/khu cuk;s x;s izR;sd vkns"k ij mlh izdkj ykxw gksaxs] ftl izdkj os fdlh mRrjk[k.M vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;eksa ds laca/k esa ykxw gksrs gSaA

1- mÙkjk[k.M vf/kfu;e la0 05 o'kZ 2016 dh /kkjk 3 }kjk izfrLFkkfirA

6

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THE UTTARAKHAND STATE COMMISSION FOR OTHER BACKWARD CLASSES

ACT, 2003

[UTTARAKHAND ACT NO. 07 OF 2003]

to constitute a commission for Other Backward Classes other than Scheduled Castes and Scheduled Tribes of Uttarakhand and to provide for matters connected there with or incidental thereto:

AN

ACT

It is Hereby enacted in the Fifty-fourth year of Republic of India as follows:-

CHAPTER-1 Preliminary

Short title, Commencement and Extent

1. (1) This Act may be called the Uttarakhand State Commission for Other Backward Classes Act, 2003.

(2) It shall be deemed to have come into force at once.

(3) It extends to the whole of Uttarakhand. Definition 2. In this Act -

(a) "Other Backward Classes" means such classes of citizens as may be specified by the State Government in the list from time to time;

(b) "Commission" means the State commission for Other Backward Classes constituted under section 3;

(c) The Governor" means the Governor of Uttarakhand;

(d) "The State Government" means the State Government of Uttarakhand;

(e) "Member" means a member of the Commission and includes the Chairman [and Vice-Chairman]¹;

(f) "Scheduled" means Scheduled one of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 as amended from time to time.

CHAPTER-II The State Commission for Other Backward Classes

Constitution of the State

Commission for Other Backward Classes

3. (1) The State Government shall constitute a body to be known as the State Commission for Other Backward Classes to exercise the powers conferred on, and to perform the functions assigned to it under this Act.

(2) The Headquarter of the commission shall be at such place as the State Government may by notification, specify.

(3) The commission shall consist of [fifteen members]²other than Chairman, [three Vice-Chairmen]²who should be belonging to other backward Classes and one member would be a women. Male or female of Other Backward Classes would be eligible for the post of chairman.

1. Ins. by section 2 of Uttaranchal Act No. 01 of 2004.

2 . Sub. by section 2 of Uttaranchal Act No. 05 of 2 016.

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Term of office and conditions of service

4. (1) The Chairman [three Vice-Chairmen]¹and every other member shall hold office for a term of three years from the date, he assumes office.

(2) A member may, by writing under his hand addressed to the Governor, resign from the office of Chairman [three Vice-Chairmen]¹or members, as the case may be, at any time but shall continue to hold office until his resignation is accepted.

(3) The State Government shall remove a person from the office of member if that person---

(a) becomes an un-discharged insolvent;

(b) is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude;

(c) becomes of unsound mind and stands so declared by a competent court;

(d) refuses to act or becomes incapable of acting;

(e) is, without obtaining leave of absence from the commission, absent from three consecutive meetings of the commission; or

(f) has, in the opinion of the State Government, so abused the position of chairman or members as to render that person's continuance in office detrimental to the interests of Other Backward Classes or the public interest :

Provided that no person shall be removed under this clause until that person has been given an opportunity of being heard in the matter.

(4) A vacancy caused under sub-section (2) or otherwise shall be filled by fresh appointment.

(5) The salaries and allowances payable to, and other terms and conditions of services of the Chairman and members shall be such as may be prescribed. Office and other

employees of

the Commission

5. (1) The State Government shall provide the commission with a secretary and such other officers and employees as may be necessary for the efficient performance of the functions of the commission.

(2) The salaries and allowances payable to, and other terms and conditions of services of, the Secretary and other officers and employees appointed for the purpose of the commission shall be such as may be prescribed by the State Government.

Salaries and

allowances to

be paid out of

grant

6. The salaries and allowances payable to the Chairman, [three Vice-Chairman]¹ and Members and the administrative expenses, including salaries, allowances and pensions payable to the officers and other employees referred to in section 5 shall be paid out of the grants referred to in sub-section (1) of section 12.

Vacancies etc.

not to invalid-

date procee-

dings of the

Commission

7. No act or proceeding of the commission shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Commission.

Procedure to

be regulated

by the

Commission

8. (1) The Commission shall meet as and when necessary at such times and place as the chairman may think fit.

(2) The Commission shall regulate its own procedure.

1 . Sub. by section 3 of Uttarkhand Act No. 05 of 201 6.

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(3) All orders and decisions of the commission shall be authenticated by the Secretary or any other officer of the Commission duly authorized by the Secretary in this behalf.

1 [(4) If the office of the Chairman falls vacant or if the Chairman is, for any reason, absent or unable to discharge the duties of his office, these duties shall, until the new Chairman assumes office or the existing Chairman resumes his office, as the case may be, be discharged by the senior Vice-Chairman. If senior Vice-Chairman is also absent along with Chairman due to above reasons, in such circumstances junior Vice-Chairman shall discharge the duties of the Chairman.]

[(5) If the offices of the Chairman and the all three Vice-Chairman fall vacant, the duties of the office of the Chairman shall be discharged by such member, as the State Government may, by order direct.]²

CHAPTER-III Functions and Powers of The Commission

Functions of the Commission

9. (1) The commission shall perform all or any of the following functions, namely---

(a) the commission shall examine requests for inclusion of any class of citizens as an other backward class on the Schedule and hear complaints of wrong inclusion or non-inclusion of any other backward class in the Schedule and tender such advice to the state Government as it deems appropriate;

(b) to investigate and monitor all matters relating to the safeguards provided for the Other Backward Classes under any law for the time being in force or under any order of the State Government and to evaluate the working of such safeguards;

(c) to enquire into specific complaints with respect to the deprivation of rights and safeguards of the Other Backward Classes.

(d) to participate and advice on the planning process of socio-economic development of the Other Backward Classes and to evaluate the progress of their development.

(e) to present to the State Government annually and at such other times as the Commission may deem fit, reports upon the working of those safeguards.

(f) to make in such reports recommendation as to the measures that should be taken by the State Government for the effective implementation of those safeguards and other measures for the protection, welfare, and socio-economic development of the Other Backward Classes; and

(g) to discharge such other functions in relation to the protection welfare, development and advancement of the Other Backward Classes as may be referred to it by the State Government.

(2) The State Government shall cause the reports of the Commission to be laid before the State Legislature along with a memorandum explaining the action taken or proposed to be taken on the recommendations and the reasons for the non acceptance, if any, of the such recommendations.

1. Sub. by section 4 of Uttaranchal Act No. 02 of 2006.

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Powers of the Commission

10. The Commission shall, while performing its functions under sub-section (1) of section 9, have all the powers of a Civil court trying a suit and in particular in respect of the following matters, namely:-

(a) summoning and enforcing attendance of any person and examining him on oath;

(b) requiring the discovery and production of any document;

(c) receiving evidence on affidavits;

(d) requisitioning any public record or copy thereof from any office;

(e) issuing commissions for the examination of witnesses and documents; and

(f) any other matter which may be may be prescribed. Periodic

revision of the

Schedule by

the State

Government

11. (1) the State Government may at any time, and shall on the expiration of ten years from the coming into force of this Act and every succeeding period of ten years thereafter, undertake revisions of the schedule with a view to excluding from it to schedule those classes who have ceased to be other backward classes or for including in the schedule new other backward classes.

(2) The State Government shall, while undertaking any revision referred to in sub-section (1) consult the commission.

CHAPTER-IV Finance Accounts and Audit

Grants by the State

Government

12. (1) The State Government shall after due appropriation made by the State Legislature by law in this behalf, pay to the Commission by the way of grants such sums of money as the State Government may think fit for being utilized for the purposed of this Act.

(2) The Commission may spend such sums as it thinks fit for performing the functions under this Act and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1). Accounts and

Audit

13. (1) The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form and manner as may be prescribed.

(2) The Accounts of the commission shall be audited by such auditor and at such intervals as may be prescribed.

(3) The auditor shall have such powers of requiring the productions of books, accounts, connected vouchers and other documents and papers and for inspection any of the offices of the commission as may be prescribed. Annual Report 14. The Commission shall prepare annual report for each financial year, in such form and at such time, as may be prescribed, giving a full account of its activities during the previous financial year and forward a copy thereof to the State Government.

Annual Report

and Audit

Report to be

laid before the

State

Legislature

15. The State Government shall cause the annual report, together with a memorandum of action taken on the advice tendered by the Commission under section 9 and the reason for the non-acceptance, if any, of any such advice, and the audit report to be laid, as soon as may be, after they are received, before the State Legislature.

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CHAPTER-V Miscellaneous

Chairman, [two Vice-Chairman]¹ Members and Employees of Commission to be public

servant

12

Exceptions 22. Notwithstanding anything in this Act, the commission constituted by the Uttarakhand Government shall be deemed to have been duly constituted under the provision of this act and the term of three years of the Chairman, [Vice- Chairman]¹and other members of the said commission shall be computed from the date on which they has assumed charge of their respective offices. Repeal and

saving

23. (1) The Uttarakhand Scheduled Castes, Scheduled Tribes and Other Backward Classes Act, 2001 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the act referred to in sub-section (1) shall be deemed to have or taken under this Act.

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