- 1 -
dze la[;k& 244 iathd`r la[;k&;0w,0@Mh0vks0&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] eaxyokj]01 vDVwcj] 2013 bZ0 vkf"ou 09] 1935 "kd lEor~
mRrjk[k.M "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 350@fo/kk;h ,oa lalnh; dk;Z@2013 nsgjknwu] 01 vDVwcj] 2013
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; vuqlwfpr tkfr mi ;kstuk vkSj tutkfr mi ;kstuk ¼fu;kstu] /kukoaVu rFkk mi;ksx½ fo/ks;d] 2013 dks fnukad 30 flrEcj] 2013 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 33 o'kZ 2013 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
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mÙkjk[k.M jkT; vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ¼fu;kstu] /kukoaVu rFkk mi;ksx½ vf/kfu;e] 2013 ¿mÙkjk[k.M vf/kfu;e la[;k 33 o'kZ 2013À
vuqØef.kdk
/kkjk,a fooj.k i`'B la[;k
1 2 3
v/;k;&,d izkjfHkd 1- laf{kIr uke] foLrkj vkSj izkjEHk 2- ifjHkk"kk,a
v/;k; & nks
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr ;kstukvksa ,oa foRrh; lalk/kuksa dk fu/kkZj.k 3- jkT; ;kstukUrxZr vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ifjO;; dk fu/kkZj.k
4- mi ;kstuk ifjO;; fu/kZj.k dh lwpuk
5- vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr lfEefyr ;kstuk,a
6- vuqlwfpr tkfr;ksa ,oa vuqlwfpr tutkfr;ksa esa lekurk ds fy, izksRlkgu
7- lkekU; ;kstukvksa ds vUrxZr vuqlwfpr tkfr rFkk vuqlwfpr tutkfr ds O;fDr;ksa dks ykHkkfUor djuk
8- vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk dk xBu 9- mi;kstukvksa dk izs'k.k
v/;k; & rhu
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk ewY;kadu] fu/kkZj.k rFkk vuqeksnu
10- jkT; lfefr }kjk mi ;kstuk izLrkoksa dk ijh{k.k 11- vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr lfEefyr ;kstukvksa ds fy, foRrh; O;oLFkk ds ekud 12- jkT; lfefr dh laLrqfr
- 3 -
v/;k; & pkj ctV izkfo/kku] forj.k rFkk fØ;kUo;u laLFkkvksa dk lqn<̀+hdj.kA 13- ctV fu/kkZj.k
14- foRr foHkkx esa mi ;kstuk gsrq i`Fkd vuqHkkx 15- ctV vkoaVu
v/;k; & ik¡p
laLFkkxr O;oLFkk,a
16- jkT; lfefr dk xBu
17- jkT; lfefr ds dR̀;
18- uksMy foHkkx
19- uksMy foHkkx ds d̀R;
20- uksMy foHkkx ds lǹ<̀hdj.k ds fy, iF̀kd ls iz"kklfud ,oa rduhdh bdkbZ dh LFkkiuk
21- foHkkxksa ds Lrj ij mi;kstuk lgk;rk bdkbZ
22- ftyk Lrj ij vuqlwfpr tkfr mi ;kstuk@tuukfr mi ;kstuk dk fdz;kUo;u
23- izHkkoh fØ;kUo;u ds fy, laLFkkxr lqn<̀+hdj.k v/;k; & N%
vuqlwfpr tkfr mi;kstuk vksj tutkfr mi;kstuk ds fØ;kUo;u esa ikjnf'kZrk ,oa mRrjnkf;Ro fu/kkZj.k
24- ikjnf'kZrk ,oa mRrjnkf;Ro
25- iq:Ldkj ,oa n.M
26- okf"kZd fjiksVZ dk izLrqrhdj.k
27- fu;e cukus dh "kfDr
28-
29-
dfBukbZ;ksa ds fujkdj.k dh 'kfDr;kW
fujlu ,oa viokn
- 4 -
mÙkjk[k.M jkT; vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ¼fu;kstu] /kukoaVu rFkk mi;ksx½ vf/kfu;e] 2013 ¿mÙkjk[k.M vf/kfu;e la[;k 33 o'kZ 2013À
vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa dk Rofjr fodkl lqfuf'pr djus] lekurk izkfIr ij fo"ks'k cy iznku djus] vkfFkZd] "kSf{kd vkSj ekuo fodkl dks dsfUnzr djus ds lkFk lqj{kk vkSj lkekftd xfjek lqfuf"pr djus rFkk mRrjk[k.M jkT; ds lEiw.kZ ;kstuk ifjO;; esa ls vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa dh tula[;k ds vuqikr esa vuqlwfpr tkfr mi ;kstuk vkSj tutkfr mi ;kstuk ifjO;; dk fu/kkZj.k djrs gq, vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds e/; lekurk dks izksRlkfgr djus vkSj buds fdz;kUo;u rFkk lEcfU/kr vFkok vkuq'kkafxd fo'k;ksa gsrq izHkkoh laLFkkxr izfdz;kvksa dks lqfuf"pr djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds pkSlBosa o"kZ esa mÙkjk[k.M fo/kku lHkk }kjk fuEuor~ :i eas vf/kfu;fer gks%& v/;k; & ,d
izkjfEHkd
laf{kIr uke] foLrkj
vkSj izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M jkT; vuqlwfpr tkfr
mi;kstuk vkSj tutkfr mi;kstuk ¼fu;kstu] /kukoaVu rFkk mi;ksx½
vf/kfu;e] 2013 gSA
¼2½ ;g lEiw.kZ mRrjk[k.M jkT; esa ykxw gksxkA
¼3½ ;s jkti= esa izdk"ku dh rkjh[k dks izoR̀r gksaxsA
ifjHkk"kk,a 2- bl vf/kfu;e eas] tc rd fd lanHkZ esa vU;Fkk visf{kr u gks]%& ¼d½ **jkT;** ls mRrjk[k.M jkT; vfHkizsr gS(
¼[k½ **jkT; ljdkj** ls mRrjk[k.M dh jkT; ljdkj vfHkizsr gS(
¼x½ **jkT; lfefr** ls lekt dY;k.k ea=h dh v/;{krk okyh jkT;
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk;kZUo;u ,oa
vuqJo.k lfefr vfHkizsr gS(
¼?k½ **uksMy foHkkx** ls mRrjk[k.M jkT; dk lekt dY;k.k foHkkx
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vfHkizsr gS( ¼p½ **vuqlwfpr tkfr** rFkk **vuqlwfpr tutkfr** ls *Hkkjr dk lafo/kku* esa fufnZ"V vuqlwfpr tkfr ,oa vuqlwfpr tutkfr vfHkizsr gS( ¼N½ **vuqlwfpr tkfr mi;kstuk** ls vuqlwfpr tkfr;ksa ds fodkl esa fiNMs+iu dks nwj djus gsrq okf"kZd ;kstuk esa lfEefyr djus ds fy, jkT; Lrjh; lfefr ds }kjk vuqeksfnr ;kstuk izLrko vfHkizsr gS( ¼>½ **tutkfr mi;kstuk** ls vuqlwfpr tutkfr;ksa ds fodkl esa fiNM+siu dks nwj djus gsrq okf"kZd ;kstuk esa lfEefyr djus ds fy, jkT; lfefr ds }kjk vuqeksfnr ;kstuk izLrko vfHkizsr gS( ¼´½ **vuqlwfpr tkfr mi;kstuk ifjO;;@tutkfr mi;kstuk ifjO;;** ls jkT; ;kstuk jkf'k dk og va'k vfHkizsr gS] tks /kkjk 3 esa fu/kkZfjr dh x;h gS(
¼V½ **vuqlwfpr tkfr mi;kstuk@tutkfr mi;kstuk dh ;kstuk** ls foHkkxksaa }kjk vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk esa lfEefyr dh xbZ ;kstuk,a vfHkizsr gS(
¼B½ **lkekU; ;kstuk** ls foHkkxksa }kjk okf"kZd ;kstuk esa lfEefyr dh x;h ;kstuk vfHkizsr gS] ftlls leLr tula[;k lewg ftlesa vuqlwfpr tkfr vkSj vuqlwfpr tutkfr Hkh lfEefyr gS] ykHkkfUor gksrh gS(
¼M½ **foHkkx** ls ,slk foHkkx vfHkizsr gS] tks vuqlwfpr tkfr vkSj vuqlwfpr tutkfr ds dY;k.kkFkZ ;kstuk,a lapkfyr djrk gS( ¼<½ **fodkl esa fo"kerk** ls fodkl ds lwpdkadksa eas jkT; ds vkSlr rFkk vuqlwfpr tkfr vkSj vuqlwfpr tutkfr ds e/; O;kIr vUrj vfHkizsr gS(
¼.k½ **mi;kstuk** ls vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk vfHkizsr gS(
¼r½ **vuqlwfpr tkfr vkSj vuqlwfpr tutkfr ¼xzke@cLrh@fjgkbZ'k½** ls ,sls xzke@cLrh@fjgkbZ'k vfHkizsr gS] tgka ij vuqlwfpr tkfr ;k vuqlwfpr tutkfr dh tula[;k dqy tula[;k ds pkyhl izfr'kr ls de u gks(
- 6 -
¼Fk½ **vf/klwpuk** ls mRrjk[k.M ds jkti= esa izdkf'kr vf/klwpuk vfHkizsr gS(
v/;k; nks
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr ;kstukvksa ,oa foRrh; lalk/kuksa dk fu/kkZj.k
jkT; ;kstukUrxZr
vuqlwfpr tkfr
mi;kstuk vkSj
tutkfr
mi;kstuk ifjO;;
dk fu/kkZj.k
3- izR;sd foRrh; o"kZ esa jkT; ;kstuk dh ,d fuf'pr jkf'k] tks vuqlwfpr tkfr vkSj vuqlwfpr tutkfr tula[;k ds lekuqikfrd gks] vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds fy, fu/kkZfjr dh tk;sxhA ifjO;; dh jkf'k dk fu/kkZj.k vkxkeh foRrh; o"kZ izkjEHk gksus ls iwoZ fd;k tk;sxkA okf"kZd jkT; ;kstuk ds vkdkj esa ifjorZu gksus ij vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ifjO;; dks rnuqlkj la'kksf/kr fd;k tk;sxkA vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds vUrxZr fu/kkZfjr /kujkf'k dk ys[kk&tks[kk iF̀kd ls j[kk tk;sxkA
mi;kstuk ifjO;;
fu/kkZj.k dh lwpuk
4- jkT; ljdkj ds }kjk vf/kdr̀ uksMy foHkkx }kjk fu/kkZfjr izfØ;kuqlkj vU; foHkkxksa dks izR;sd o"kZ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk gsrq fu/kkZfjr ifjO;; esa ls vufUre ifjO;; dk vkoaVu foHkkxh; vuqlwfpr tkfr mi;kstuk ,oa tutkfr mi;kstuk xfBr djus gsrq fd;k tk;sxkA
vuqlwfpr tkfr
mi;kstuk vkSj
tutkfr
mi;kstuk vUrxZr
lfEefyr ;kstuk,sa
5- foHkkxh; vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk esa ,slh ;kstuk,s lfEefyr dh tk;sxh ftudk izR;{k ,oa ifjek.kd ykHk vuqlwfpr tkfr rFkk vuqlwfpr tutkfr ds ifjokj] cLrh ;k tutkfr vf/klwfpr {ks= dks izkIr gksxk rFkk buds fØ;kUo;u ds ifj.kke Lo:i fodkl dh fo"kerk nwj gks ldsA blds vfrfjDr vuqlwfpr tkfr ckgqY; xzke@vuqlwfpr tkfr cLrh@rksd@ etjk @okMZ] vuqlwfpr tutkfr ckgqY; xzke@vuqlwfpr tutkfr cLrh@ rksd@etjk@okMZ dsfUnzr {ks=h; fodkl dh ;kstukvksa dks vuqlwfpr tkfr mi;kstuk@tutkfr mi;kstuk esa lfEefyr fd;k tk;sxk % ijUrq ;g fd ;kstukvksa dk p;u ,oa xBu jkT;
- 7 -
fu;kstu foHkkx }kjk okf"kZd ;kstuk ,oa iapo'khZ; ;kstuk ds fy, fu/kkZfjr izkFkfedrkvksa ds vuq:i fd;k tk;sxkA vuqlwfpr tkfr;ksa
,oa vuqlwfpr
tutkfr;ksa esa
lekurk ds fy,
izksRlkgu
6- foHkkxksa }kjk vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds fofHkUu mi lewgksa ds leku fodkl rFkk bu lewgksa ds fiNM+h gq;h cLrh dks dsfUnzr djrs gq, ;kstuk,s cuk;h tk;sxhA
lkekU; ;kstukvksa ds
vUrxZr vuqlwfpr
tkfr rFkk vuqlwfpr
tutkfr ds
O;fDr;ksa dks
ykHkkfUor djuk
7- foHkkxksa }kjk lkekU; ;kstukvksa ds vUrxZr Hkh vuqlwfpr tkfr;ksa ,oa vuqlwfpr tutkfr;ksa dks ik=rkuqlkj ykHkkfUor djuk lqfuf'pr fd;k tk;sxkA
vuqlwfpr tkfr
mi;kstuk vkSj
tutkfr mi;kstuk
dk xBu
8- uksMy foHkkx ls lwpuk izkIr gksus ij fofHkUu foHkkx vuqlwfpr tkfr;ksa ,oa vuqlwfpr tutkfr;ksa dh okLrfod vko';drkvksa dk fu/kkZfjr izfØ;k ds vuqlkj vkadyu djus ds mijkUr jkT; ;kstuk dh izkFkfedrkvksa ds vuq:i vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk xBu djsaxsA
mi;kstukvksa dk
isz'k.k
9- izR;sd foHkkx uksMy foHkkx }kjk fu/kkZfjr iz:i ij le;kof/k esa vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk uksMy foHkkx dks jkT; lfefr ds ijh{k.k ,oa vuqeksnu ds fy, izLrqr djsxkA v/;k; & rhu
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk ewY;kdau] fu/kkZj.k rFkk vuqeksnu
jkT; lfefr }kjk
mi;kstuk izLrkoksa
dk ijh{k.k
10- jkT; lfefr }kjk foHkkxksa ls vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds vUrxZr izkIr ;kstukvksa dk ijh{k.k bl vf/kfu;e esa fu/kkZfjr ekudksa ds lkis{k fd;k tk;sxkA
- 8 -
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr
lfEefyr ;kstukvksa ds fy, foRrh; O;oLFkk ds ekud 11- jkT; lfefr ds }kjk foHkkxksa ls izkIr izLrqr vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk dk ewY;kadu fuEu ekudksa ds vk/kkj ij fd;k tk;sxk %
¼d½ ,slh ;kstuk,sa] ftudk lEiw.kZ ykHk vuqlwfpr tkfr rFkk vuqlwfpr tutkfr ds O;fDr vFkok ifjokj dks feysxk]mu ;kstukvksa ds fy, 'kr&izfr'kr /kujkf'k vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds ukesa Mkyk tk;sxk(
¼[k½ ,slh ;kstuk,sa] ftudk 'kr&izfr'kr ykHk vuqlwfpr tkfr rFkk vuqlwfpr tutkfr xzke@cLrh@fjgkbZl@rksd@etjk@okMZ dks feysxk] mu ;kstukvksa ds fy, 'kr&izfr'kr /kujkf'k dh O;oLFkk vuqlwfpr tkfr mi;kstuk@tutkfr mi;kstuk en ls dh tk;sxhA vuqlwfpr tkfr ckgqY; xzkeksa@vuqlwfpr tutkfr ckgqY; xzkeksa ds vfrfjDr vU; xzkeksa esa lapkfyr@fdz;kfUor fd;s tkus okys ,sls dk;Zdze@;kstuk;sa ftudk ykHk dsoy vuqlwfpr tkfr vFkok vuqlwfpr tutkfr ds lewg dks izkIr gksrk gS rks mUgsa Hkh ykHkkfUor oxZ ds vuqlkj vuqlwfpr tkfr mi;kstuk vFkok tutkfr mi;kstuk] tSlh fLFkfr gks] ds vUrxZr lfEefyr fd;k tk;sxk( ¼x½ lkekU; ;kstukvksa esa O;; dh tkus okyh ,slh /kujkf'k] ftlls vuqlwfpr tkfr rFkk vuqlwfpr tutkfr dh tula[;k ykHkkfUor gksrh gS] esa ls vuqlwfpr tkfr rFkk vuqlwfpr tutkfr dh vkuqikfrd tula[;k ds vk/kkj ij /kujkf'k vuqlwfpr tkfr mi;kstuk vkSj vuqlwfpr tutkfr mi;kstuk en esa Mkyh tk;sxh( ¼?k½ vfoHkkT; izdf̀r dh ;kstukvksa esa gksus okys O;; esa ls vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk en esa n'kkZ;h tkus okyh /kujkf'k dk fu/kkZj.k uksMy foHkkx }kjk fd;k tk;sxkA jkT; lfefr dh
laLrqfr
12- jkT; lfefr }kjk vf/kfu;e esa mfYyf[kr ekudksa ds vuq:i izkIr izLrkoksa ij vuqeksnu iznku fd;k tk;sxk rkfd foHkkx ctV dh izfØ;k iw.kZ djk ldsA
- 9 -
v/;k; & pkj ctV izkfo/kku] forj.k rFkk fdz;kUo;u laLFkkvksa dk lqn<̀+hdj.k ctV fu/kkZj.k 13- vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds fy, jkT; lfefr }kjk vuqeksfnr ifjO;;@ctV dks fofHkUu foHkkxksa dh lqlaxr ys[kk'kh"kZd ds vUrxZr Øe'k% vuqnku la[;k 30 ,oa 31 dh ekax esa lfEefyr fd;k tk;sxkA
foRr foHkkx esa
mi;kstuk gsrq
iF̀kd vuqHkkx
14- foRr foHkkx }kjk bl vf/kfu;e esa fu/kkZfjr izkfo/kkuksa ds vuq:i ctV vkacVu rFkk fdz;kUo;u ds dk;ksZ dks lEikfnr djus ds fy, ljdkj foRr foHkkx dks] foRr foHkkx esa miyC/k lalk/kuksa rFkk fu/kkZfjr izfdz;k ds ifjizs{; esa tSlk mi;qDr gks] lqǹ<+ djsxhA ctV vkacVu 15- fo/kkf;dk }kjk fu/kkZfjr izfdz;kuqlkj ctV ikfjr fd;s tkus ds mijkUr vuqlwfpr tkfr mi;kstuk ,oa tutkfr mi;kstuk en esa vk;&O;;d vuqeku esa fu/kkZfjr ctV dks lEcfU/kr foHkkx }kjk tkjh fd;k tk;sxkA
v/;k; & ik¡p
laLFkkxr O;oLFkk,a
jkT; lfefr dk
xBu
16- ¼1½ jkT; ljdkj vf/klwpuk ls bl vf/kfu;e ds izoR̀r gksus ds i'pkr~ lekt dY;k.k ea=h dh v/;{krk esa **jkT; vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dk;kZUo;u ,oa vuqJo.k lfefr** dk xBu djsxhsA jkT; lfefr bl vf/kfu;e vkSj rn~/khu cuk, x, fu;eksa esa fufgr vf/kdkjksa ,oa dR̀;ksa dk fu"iknu djsxhA ¼2½ jkT; lfefr o"kZ esa U;wure nks ckj cSBd djsxhA
jkT; lfefr ds
dR̀;
17- jkT; lfefr &
¼aad½ jkT; ljdkj dks vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ls lEcfU/kr uhfr fo"k;d ijke'kZ nsxh(
¼[k½ foHkkxksa dks ;kstukvksa ds xBu ,oa fØ;kUo;u ds fy, lq>ko nsxh( ¼x½ uksMy foHkkx dh lgk;rk ls foHkkxksa }kjk izLrqr vuqlwfpr tkfr
- 10 -
mi;kstuk vkSj tutkfr mi;kstuk izLrkoksa dk ewY;kdau vf/kfu;e esa fufgr izkfo/kkuksa ds vUrxZr djsxh(
¼?k½ foHkkxksa dh okf"kZd vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk izLrkoksa dk vuqeksnu djsxh(
¼³½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fØ;kUo;u dh leh{kk ,oa vuqJo.k djsxh(
¼p½ mi;kstuk ds fdz;kUo;u esa vkus okyh dfBukbZ;ksa dh igpku rFkk fujkdj.k ds fy, lq>ko nsxh(
¼N½ ,sls vU; dk;Z tks visf{kr gSa] dks lEikfnr djsxh( fVIi.kh% jkT; lfefr ds funsZ'k leLr foHkkxksa ds fy, ck/;dkjh gkasxsaA uksMy foHkkx 18- jkT; lfefr dks vius vf/kdkjksa ds mi;ksx rFkk dk;kZsa ds fuoZgu esa lg;ksx iznku djus ds fy, lekt dY;k.k foHkkx uksMy foHkkx ds :i esa dk;Z djsxkA
uksMy foHkkx ds
dR̀;
19- uksMy foHkkx ds fuEufyf[kr dR̀; gksaxs( vFkkZr~ &%&&
¼d½ vuqlwfpr tkfr mi;kstuk rFkk tutkfr mi;kstuk ds xBu ds
fy, fofHkUu foHkkxksa ds lkFk leUo; djuk(
¼[k½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds vUrxZr foHkkxksa ls izkIr izLrkoksa dks ladfyr djrs gq, jkT; lfefr ds fopkjkFkZ ,oa vuqeksnu gsrq izLrqr djuk(
¼x½ ,d foHkkx ls nwljs foHkkx esa vuqlwfpr tkfr mi;kstuk ,oa tutkfr mi;kstuk ifjO;; dk iquZfofu;ksx djuk(
¼?k½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds
fdz;kUo;u] O;;] ifj.kke miyfC/k vkfn lwpukvksa dks iznf'kZr djus ds fy, csciksVZy rS;kj djukA
uksMy foHkkx ds
lǹ<̀hdj.k ds fy,
iF̀kd ls iz'kklfud
,oa rduhdh bdkbZ
dh LFkkiuk
20- jkT; lfefr dks lgk;rk iznku djus rFkk fu/kkZfjr dR̀;ksa ds fuoZgu ds fy, jkT; ljdkj uksMy foHkkx ds Lrj ij vuqlwfpr tkfr
mi;kstuk ,oa tutkfr mi;kstuk iz'kklfud ,oa rduhdh bdkbZ
dks vko';drkuqlkj lqǹ<+ djsxkA
- 11 -
foHkkxksa ds Lrj ij mi;kstuk lgk;rk bdkbZ
21- jkT; lfefr }kjk vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fy, fpUgkfdar foHkkx Hkh **mi;kstuk lgk;rk bdkbZ** dk xBu vko';drkuqlkj dj ldsaxsA
ftyk Lrj ij
vuqlwfpr tkfr
mi;kstuk@
tutkfr mi;kstuk
fdz;kUo;u
22- ¼1½ jkT; ljdkj ftykf/kdkjh dh v/;{krk esa ftyk vuqJo.k lfefr dk xBu djsxh] tks ftys Lrj ij vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fØ;kUo;u ds fy, mRrjnk;h gksxhA ¼2½ izR;sd tuin dh **ftyk ;kstuk lfefr** vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fØ;kUo;u dh lkef;d leh{kk djsxhA izHkkoh fdz;kUo;u
ds fy, laLFkkxr
lqn<̀+hdj.k
23- lHkh lEcfU/kr foHkkx vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds izHkkoh fdz;kUo;u rFkk leh{kk ds fy, vko';d fn'kk funsZ'k tkjh djus] LVkQ dh O;oLFkk djus rFkk LVkQ dks fu/kkZfjr izf'k{k.k fnykus vkfn ,sls mik; djsxsa tks jkT;] ftyk ,oa fodkl[k.M Lrjh; foHkkxh; bdkbZ ds fy, vko';d gSA v/;k; & N%
vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fdz;kUo;u esa ikjnf'kZrk ,oa mRrjnkf;Ro fu/kkZj.k
ikjnf'kZrk ,oa
mRrjnkf;Ro
24- ¼1½ izR;sd foHkkx vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fdz;kUo;u esa ikjnf'kZrk rFkk mRrjnkf;Ro lqfuf'pr djsxkA ¼2½ izR;sd foHkkx lwpukvksa dks tu mi;ksxkFkZ **ifCyd Mksesu** esa LFkkfir djsxkA
iqjLdkj ,oa n.M 25- ljdkj bl vf/kfu;e esa fufgr mRrjnkf;Roksa ds fuoZgu djus okys dkfeZdksa ,oa vf/kdkfj;ksa dks mRd"̀V dk;Z ds vfHkizsj.k gsrq iq:Ldkj iznku djus rFkk dk;Z esa leqfpr ifjJe u djus ,oa mnklhurk cjrus okyksa dks nf.Mr djus gsrq mi;qDr O;oLFkk djsxhA
fo/kkulHkk iVy ij
okf"kZd fjiksVZ dk
izLrqrhdj.k
26- uksMy foHkkx }kjk vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds fdz;kUo;u ds ifj.kke] foHkkxokj izxfr rFkk lEcfU/kr o"kZ esa vuqiz;qDr jg x;h /kujkf'k dh okf"kZd fjiksVZ eaf=e.My dks izLrqr djsxhA
- 12 -
fu;e cukus dh 'kfDr
27- ¼1½ jkT; ljdkj] vf/kfu;e ds vU; izkfo/kkuksa ds v/;/khu jgrs gq,] vf/klwpuk }kjk bl vf/kfu;e ds fdUgha vFkok leLr iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA
¼2½ fof'k"Vrk vkSj iwoZxkeh 'kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eksa esa fuEufyf[kr lHkh fo"k;ksa ;k fdUgha fo"k;ksa ds fy, micU/k fd;k tk ldsxk( vFkkZr~ %&
¼d½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fodkl esa fo"kerk dk fu/kkZj.k(
¼[k½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fodkl ds v/khu vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds ifjO;; dk fu/kkZj.k(
¼x½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk dh ;kstukvksa dk fpUºkdau rFkk foHkkxksa }kjk mi;kstukvksa dk fuekZ.k(
¼?k½ uksMy foHkkx ds ewY;kdau gsrq vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ctV izLrkoks dks rS;kj djuk(
¼³½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk ds O;; dh leh{kk gsrq foRr foHkkx dk lqǹ<+hdj.k djuk(
¼p½ jkT; vuqlwfpr tkfr mi ;kstuk vkSj tutkfr mi;kstuk dk;kZUo;u ,oa vuqJo.k lfefr ds xBu rFkk dR̀;ksa] jkT; lfefr ds xSj ljdkjh lnL;ksa dh ;ksX;rk] fu;ksZX;rk rFkk ekuns; dk fu/kkZj.k djuk(
¼N½ jkT; vuqlwfpr tkfr mi ;kstuk vkSj tutkfr mi;kstuk ds fy, uksMy foHkkx ukfer djuk(
¼t½ uksMy foHkkx }kjk **csc iksVZy** dk j[kj[kko(
¼>½ uksMy foHkkx esa iF̀kd vuqlwfpr tkfr mi;kstuk@ tutkfr mi;kstuk iz'kklfud ,oa rduhdh dh LFkkiuk(
¼¥½ foHkkxksa ds Lrj ij mi;kstuk lgk;rk bdkbZ dh LFkkiuk( ¼V½ ftyk vuqJo.k lfefr dk xBu rFkk lEcfU/kr fo"k;ksa dk fu/kkZj.k(
- 13 -
¼B½ izHkkoh fØ;kUo;u gsrq jkT;] ftyk] fodkl [k.M Lrj ij laLFkku lqǹ<+hdj.k] tkx:drk] tulEidZ dk;ZØe rFkk vuqlwfpr tkfr mi;kstuk ,oa tutkfr mi;kstuk dh leh{kk( ¼M½ vuqlwfpr tkfr mi;kstuk vkSj tutkfr mi;kstuk fdz;kUo;u esa ikjnf'kZrk ,oa mRrjnkf;Ro dh izfdz;kA ¼3½ jkT; ljdkj }kjk bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk, tkus ds i'pkr~ ;Fkk'kh?kz eaf=e.My ds le{k j[kk tk;sxkA dfBukbZ;ksa ds
fujkdj.k dh 'kfDr
28- ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh djus esa dksbZ dfBukbZ mRiUu gksrh gS rks jkT; ljdkj] ,sls vkns'k }kjk tks bl vf/kfu;e ds micU/kksa ds vlaxr u gks] dfBukbZ nwj dj ldsxh % ijUrq ;g fd ,slk dksbZ vkns'k bl vf/kfu;e ds izkjEHk ls nks o"kZ dh vof/k dh lekfIr ds i'pkr ugha fd;k tk;sxkA ¼2½ bl /kkjk ds v/khu fd;k x;k izR;sd vkns'k ikfjr fd;s tkus ds i'pkr] ;Fkk'kh/kz] fo/kkulHkk ds le{k j[kk tk;sxkA fujlu ,oa viokn 29 ¼1½ mRrjk[k.M jkT; vuqlwfpr tkfr mi ;kstuk vkSj tuukfr mi ;kstuk ¼fu;kstu] /kukoaVu rFkk mi;ksx½ v/;kns"k] 2013 ¼v/;kns"k la[;k 02 o'kZ 2013½ ,rn}kjk fujflr fd;k tkrk gSA ¼2½ ,sls fujlu ds gksrs gq, Hkh mDr v/;kns"k d s v/khu dh xbZ dksbZ ckr ;k dk;Zokgh bl vf/kfu;e ds rRLFkkuh micU/kksa ds v/khu dh xbZ le>h tk;sxhA
++++ ++ ++
- 14 -
+
The Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013 [Uttarakhand Act No. 33 of 2013]
An
Act
to ensure, accelerated development of Scheduled Castes and Scheduled Tribes with emphasis on achieving equality economic, educational and human development along with ensuring the security and social dignity and promoting equity among Scheduled Castes and the Scheduled Tribes, by earmarking a portion, in proportion to population of Scheduled Castes and Scheduled Tribes in the State of the total plan outlay of the State of Uttarakhand as the outlay of the Scheduled Castes Sub-Plan/Tribal Sub-Plan of the State and ensuring effective institutional mechanisms for the implementation and for matters connected therewith or incidental thereto. It is hereby enacted by the Uttarakhand Legislative Assembly in the Sixtieth-fourth Year of the Republic of India as follows :-
Chapter - I Preliminary Short title, extent and commencement
1. (1) This Act may be called the Uttarakhand Scheduled Castes Sub- Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013.
(2) It extends to the whole of the State of Uttarakhand.
(3) They shall come into force on the date of their publication in the official Gazette.
Definitions 2. In this Act, unless the Context otherwise requires-
(a) "State" means Uttarakhand State;
(b) "State Government" means the State Government of Uttarakhand;
(c) "State Committee" means "the State Committee for Implementation and Monitoring of Scheduled Castes Sub-Plan /
- 15 -
Tribal Sub Plan" headed by Minister of Social Welfare;
(d) "Nodal Department" means Social Welfare Department of the Government of Uttarakhand;
(e) "the Scheduled Castes" and "Scheduled Tribes" means the Scheduled Castes and Scheduled Tribes as notified in the constitution of India;
(f) "Scheduled Castes Sub-Plan(SCSP)" means the plan approved by the State committee for inclusion in the Annual Plan of the Department to bridge the gap in development of Scheduled Castes;
(g) "Tribal Sub Plan (TSP)" means the plan approved by the state committee for inclusion in the Annual Plan of the Department, to bridge the gap in development of Scheduled Tribes;
(h) "Scheduled Castes Sub-Plan/Tribal Sub-Plan fund" means a portion of the total plan outlays of the state in a financial year, as earmarked under the section 3;
(i) "Scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes" means the Scheduled Castes Sub-Plan/Tribal Sub-Plan Schemes included in the Scheduled Castes Sub-Plan/Tribal Sub-Plan of the Departments;
(j) "General Schemes" means schemes included in the Annual Plans of the Departments which benefit all social groups including Scheduled Castes and Scheduled Tribes;
(k) "Department" means any Government Department concerned with implementation of the plan schemes for the welfare of Scheduled Castes and Scheduled Tribes;
(l) "Gaps in development" means differences in development indicators of Scheduled Castes/Scheduled Tribes when compared to the state averages;
(m) "Sub-Plans" means Scheduled Castes Sub-Plan(SCSP) /Tribal Sub-Plan(TSP) or both;
(n) "Scheduled Castes/Scheduled Tribes habitation" means any
- 16 -
habitation where population of Scheduled Castes or Scheduled Tribes is not less than fourty percent of the total population of habitation;
(o) "Notification" means notification published in the Gazette of Uttarakhand.
Chapter - II Planning, Resource Allocation for Scheduled Castes Sub-Plan and Tribal Sub-Plan Funds and Schemes
Earmarking of
Scheduled
Castes Sub-
Plan/Tribal
Sub-Plan Fund
from Plan
outlays
3. The State shall, every financial year, earmark in such manner as may be prescribed, a portion of the total Plan outlays of the State which shall be proportionate to the Scheduled Castes/Scheduled Tribe population of the State, to be called as Scheduled Castes Sub-Plan and Tribal Sub-Plan Fund. The Fund to be earmarked is determined prior to commencement of the next financial year. The Scheduled Castes Sub-Plan and Tribal Sub-Plan Fund outlay shall be revised according to State Annual Plan final outlay andd the expenditure of the SCSP/TSP Fund shall be accounted for separately.
Communication of Plan outlay
4. The department as may be authorized by the Government shall, every financial year, communicate, in the manner prescribed, to the other departments, a tentative plan outlay out of Scheduled Castes Sub-Plan/Tribal Sub-Plan.
Schemes to be included under the Scheduled Castes Sub- Plan and Tribal Sub- Plan
5. The Sub-Plans of the departments shall include such schemes that secure direct and quantifiable benefits to the Scheduled Caste/Scheduled Tribe individuals or Scheduled Caste/Scheduled Tribe households or Scheduled Caste/Scheduled Tribe habitations or Tribal areas and that have the potential to bridge the gaps in development. Besides, outlay for area-oriented schemes directly benefiting Scheduled Castes hamlets/villages having a majority of Scheduled Castes population/tribal hamlets and villages shall
- 17 -
be included in SCSP and TSP :
Provided that the Schemes should be consistent with the Annual and Five Year Plans and priorities of the State of Uttarakhand as may be communicated by the Planning department.
Promotionof equity among Scheduled Castes and Scheduled Tribes
6. The departments shall prepare Scheduled Castes Sub-Plan/ Tribal Sub-Plan to promote equity in the development among various social groups within Scheduled Castes/Scheduled Tribes and focused development of Backward Scheduled Caste/Scheduled Tribe habitations.
Obligation to cover Scheduled Castes/
Scheduled
Tribes in general schemes
7. The departments shall ensure coverage of Scheduled Castes/Scheduled Tribes in the ongoing general schemes consistent with their eligibility for the same.
Formulation of Scheduled
Castes Sub- Plan/ Tribal Sub-Plan schemes and preparation of Sub-Plans by the department
8. On receipt of communication each department, shall, after estimating the gaps in the development of Scheduled Castes/Scheduled Tribes through a consultative process, as may be prescribed, and shall formulate the Scheduled Castes Sub- Plan/ Tribal Sub-Plan and prepare the Sub-Plans comprising of the Scheduled Castes Sub-Plan/ Tribal Sub-Plan schemes, with in the State Plan priorities.
Submission of Sub-Plans proposed to be included in the Annual Plan for appraisal
9. Each Department shall submit, each year, to the Nodal Department, the Sub-Plans comprising of Scheduled Castes Sub- Plan/ Tribal Sub-Plan Schemes proposed to be included in the Annual Plans, for appraisal by the State Committee within the timeframe and in the format, as may be prescribed.
- 18 -
Chapter - III Appraisal, Allocation of Scheduled Castes Sub-Plan /Tribal Sub- Plan Fund and Approval of the Sub-Plans
Appraisal of
the Scheduled
Castes Sub-
Plan and
Tribal Sub-
Plan Schemes
by the Nodal
Agencies
10. The State Committee for Scheduled Castes Sub-Plan/ Tribal Sub- Plan, shall take up appraisal of the Scheduled Castes Sub-Plan schemes and Tribal Sub-Plan schemes respectively submitted by departments, to ensure conformity with the conditions and norms laid down in the Act.
Allocation of Scheduled Castes Sub-Plan Fund and
Tribal Sub-Plan Fund for
financing the Scheduled Castes Sub- Plan/ Tribal Sub-Plan schemes included in the Sub Plan
11. The State committee while indicating allocation of Scheduled Castes Sub-Plan Fund and Tribal Sub-Plan Fund to the Scheduled Castes Sub-Plan/ Tribal Sub-Plan schemes shall follow the following norms; namely:-
(a) for schemes exclusively benefitting Scheduled Castes/Scheduled Tribes individuals or Scheduled Castes/Scheduled Tribes households, 100% of scheme cost shall be allocated and accounted for under Scheduled Castes Sub-Plan/ Tribal Sub-Plan fund;
(b) for schemes benefitting Scheduled Castes/ Scheduled Tribes habitations/revenue village/urban ward, 100% of scheme cost shall be allocated and accounted for under Scheduled Castes Sub- Plan/ Tribal Sub-Plan fund. In case of other habitations 100% cost of the schemes shall be allocated and accounted for under Scheduled Castes Sub-Plan and Tribal Sub-Plan if the benefit of schemes is exclusively provided to Scheduled Castes/Scheduled Tribes hamlets or group of scheduled Caste or Scheduled Tribes population inhabiting with in the limits of the habitations/revenue village/urban ward;
(c) for general schemes, included in the Sub-Plans, benefitting Scheduled Caste/Scheduled Tribe individuals or Scheduled
- 19 -
Caste/Scheduled Tribe households, along with others, the scheme cost shall be allocated and accounted for under Scheduled Castes Sub-Plan/ Tribal Sub-Plan, in proportion to the Scheduled Caste/Scheduled Tribe beneficiaries covered;
(d) in respect of non-divisible infrastructure works a portion of the scheme cost as may be determined by the Nodal Department shall be deemed to have been attributed for Scheduled Castes Sub-Plan and Tribal Sub-Plan respectively.
Recommenda- tion by the Nodal
Agencies and Nodal
Department.
12. The schemes that fulfill the norms laid down in the Act shall be approved by the state committee for inclusion in the Annual Plan proposals of the departments and aggregated for Development of Scheduled Castes and Scheduled Tribes, so that the Departments can make necessary arrangements for budget provisioning.
Chapter - IV Budget Provisioning, Distribution and Strengthening of Implementaion Machinery
Budget
allocations.
13. The outlay/budget for Scheduled Castes Sub-Plan/Tribal Sub-Plan approved by the State Committee shall be included in the Demands for grants for the departments under the Grant Head 30 and 31 respectively for the Scheduled Castes Sub-Plan and Tribal Sub- Plan.
Scheduled Castes Sub- Plan and Tribal Sub- Plan wing in Finance
Department
14. The Government shall appropriately strengthen the Finance Department as may be prescribed for performing the functions relating to Budget implementation and allocation according to the provisions of this Act within the overall discipline of the ways and means position as determined by the Finance department.
Budget release Orders
15. Budget Release Orders shall be issued to each department, for the amount provided in the Budget Estimates for Scheduled Castes
- 20 -
Sub-Plan/Tribal Sub-Plan immediately after passing of the budget by the State Legislature in accordance with the schedule and norms prescribed.
Chapter - V Institutional Arrangements State
Committee for
implementation
and monitoring
of Scheduled
Castes/
Scheduled
Tribes Sub Plan
16. (1) As soon as may be, after the commencement of this Act, the Government shall, by notification, constitute a State Committee under the Minister of Social Welfare, to be known as the State Committee for implementation and monitoring of Scheduled Castes and Scheduled Tribes Sub-Plan, to exercise the powers conferred and to perform the functions assigned to it under the Act and the rules made there under.
(2) The State committee shall meet at least twice in a year.
Functions of the State Committee
17. The State Committee shall --
(a) advise the State Government on all the policy matters relating to Scheduled Castes Sub-Plan Tribal Sub-Plan.
(b) suggest measures for proper planning and implementation of the scheme by the departments;
(c) with the assistance of the Nodal Department evaluate and appraise Scheduled Castes Sub-Plan/Tribal Sub-Plan proposed by the departments for ensuring conformity to the provisions of this Act;
(d) approve the Annual Scheduled Castes Sub-Plan/Tribal Sub-Plan Plan proposals of the Departments;
(e) review the implementation and monitoring of the Scheduled Castes Sub-Plan/Tribal Sub-Plan programme;
(f) identify impediments and suggest measures for overcoming the impediments;
(g) perform such other functions as may be prescribed.
Note-- The directions of the State committee shall be binding on the Departments.
- 21 -
Nodal Department
18. The Social Welfare Department will act as Nodal Department for assisting the state committee to perform its functions and exercise its powers.
Function of Nodal
Department
19. The Nodal department shall be following functions; namely :--
(a) Nodal Department shall co-ordinate with the departments for preparation of State level and district level Scheduled Castes Sub- Plan/Tribal Sub-Plan;
(b) Prepare State Scheduled Castes Sub-Plan/Tribal Sub-Plan for placing before the State committee for consideration and approval;
(c) Recommend reallocation of Scheduled Castes Sub-Plan/Tribal Sub-Plan funds from a department to other department;
(d) Set up a web portal for tracking the progress of the implementation, expenditure, output and outcome indicators as may be prescribed of Scheduled Castes Sub-Plan/Tribal Sub- Plan.
Establishment of Separate Administrator and Technical unit
20. The Government shall appropriately strengthen the Nodal Department of Social Welfare with an Administrator and Technical Unit to perform the functions and discharge the duties assigned to it and to assist the state committee.
Department level Sub-Plan Support Unit
21. The departments as identified by the State Committee may establish a Sub-Plan Support Unit, as may be prescribed to manage the respective Scheduled Castes Sub-Plan and Tribal Sub-Plan.
Implementation of Scheduled Castes Sub- Plan/Tribal Sub- Plan schemes in the districts
22. (1) The Government shall constitute a District Monitoring Committee in each district with the District Collector as its Chairman, which shall be responsible for implementation of the Scheduled Castes Sub-Plan/Tribal Sub-Plan in the district.
(2) The District Planning Committees of each district shall review the implementation of Scheduled Castes Sub-Plan/Tribal Sub- Plan periodically.
- 22 -
Institutional strengthening for effective implementa- tion and monitoring
23. The respective departments of Government shall take such measures as may be necessary for institutional strengthening of State, District and Sub-District units by providing necessary guidelines, staff and training to the staff in the manner prescribed, for effective implementation and monitoring.
Chapter - VI Transparency and Accountability in the Implementation of Scheduled Castes Sub-Plan/ Tribal Sub-Plan Transparency
and
accountability
24. (1) Each department shall ensure transparency and accountability at all levels in the implementation of Scheduled Castes Sub-Plan and Tribal Sub-Plan schemes.
(2) Each department shall host the documents, as may be prescribed in public domain.
Incentives and penalties.
25. The Government shall formulate an appropriate scheme, to award incentives for commendable performance and disincentives for proven negligence and lack of due diligence, in discharge of responsibilities under this Act by any functionary or official concerned.
Annual Report to be placed before State
Legislature
26. The Nodal agency shall place before the State Legislature, an Annual Report on outcome of implementation of Scheduled Castes Sub- Plan/ Tribal Sub-Plan containing department-wise achievements and the un-utilised funds during the financial year under report.
Power to make Rules
27. (1) Subject to the other provisions of this Act, the Government may, by notification, make rules for carrying out all or any of the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely;
- 23 -
(a) determination of gaps in development of Scheduled Castes and Scheduled Tribes;
(b) earmarking Scheduled Castes Sub-Plan/Tribal Sub-Plan Funds from the plan outlays;
(c) identification of Scheduled Castes Sub-Plan/Tribal Sub-Plan and preparation of Sub-Plans by the departments;
(d) preparation of budget proposal of Scheduled Castes Sub- Plan/Tribal Sub-Plan for appraisal by the Nodal Departments;
(e) strengthen the Finance Department for monitoring expenditures under the Scheduled Castes Sub-Plan and Tribal Sub-Plan;
(f) constitution of, and transaction of business in the State committee for implementation and monitoring of Scheduled Castes Sub-Plan and Tribal Sub-Plan; the qualification, disqualification and other allowances to the non-official members of the State Council;
(g) Designation of Nodal Department for Scheduled Castes Sub- Plan and Tribal Sub-Plan;
(h) maintenance of a web portal by the Nodal Department;
(i) constitution of Administrative and Technical Support unit in Nodal Department for Scheduled Castes Sub-Plan/Tribal Sub-Plan;
(j) constitution of Sub-Plan Support Unit at department level;
(k) constitution of District Monitoring Committees and the connected matters;
(l) institutional strengthening at State, district and sub-district level for ensuring effective implementation, awareness, mass contact programme and monitoring of Scheduled Castes Sub- Plan and Tribal Sub-Plan;
(m) procedures for ensuring transparency and accountability in the implementation of Scheduled Castes Sub-Plan and Tribal Sub-Plan.
- 24 -
(3) Every rule made under this Act shall, immediately after it is made shall be laid before the Cabinet.
Power to remove difficulties
28. (1) If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order, make such provisions or give such directions not inconsistent with the provisions of the Act as may appear to it to be necessary or expedient for the removal of the difficulty :
Provided that no such power shall be exercised after the expiry of a period of two years from the commencement of this Act.
(2) Every order made under this section shall be laid as soon as it is made before the Vidhan Sabha.
Repeal and saving
29. (1) The Uttrakhand Scheduled Castes Sub Plan and Tribal Sub Plan (Planning, Allocation and Utilization) ordinance, 2013 (Ordinance No. 02, year 2013) 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.