Uttarakhand act 014 of 2006 : The Uttarakhand un aided private professional educational institution (Regulation of Admission and fixation) Act

dze l[a ;k& 159¼d&2½ iathd`r l[a ;k&Mh0,u0@30@2006&08 ¼ykblUs l Vw ikLs V 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

ngs jknuw ] c`gLifrokj] 26 vDVqcj] 2006 bZ0 dkfrZd] 04 1928 "kd lEor~

mÙkjkapy "kklu

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

la[;k 842@fo/kk;h ,oa lalnh; dk;Z@2006 ngs jknuw ] 26 vDVqcj] 2006

vf/klwpuk

fofo/k

**Hkkjr dk lfa o/kku** ds vuqPNns 200 ds v/khu jkT;iky egksn; us mRrjkpa y fo/kku lHkk }kjk ikfjr mRrjkpa y vukuqnkfur futh O;kolkf;d f"k{k.k lLa Fkkvkas ¼ioz "s k rFkk "kqYd fu/kkZj.k½ fo/k;s d] 2006 dk s fnukad 26 vDVqcj] 2006 dk s vuqefr iznku dh vkjS og mRrajkpy vf/kfu;e l[a ;k 14 lu 2006 ds :i eas loZ&lk/kkj.k dh lwpukFk Z bl vf/klpw uk }kjk idz kf"kr fd;k tkrk gSA

1

mÙkjk[k.M vukuqnkfur futh O;kolkf;d f"k{k.k laLFkkvks a ¼izos"k rFkk "kYq d fu/kkZj.k fofu;e½ vf/kfu;e] 2006 ¿vf/kfu;e la[;k 14 o'kZ 2006À

mÙkjk[k.M jkT; dh O;kolkf;d f"k{k.k laLFkkvks a es a izos"k rFkk "kqYd fu/kkZj.k ds fu;eu rFkk O;kolkf;d f"k{k.k laLFkkvks a es a vuqlwfpr tkfr] vuqlwfpr tutkfr rFkk vU; fiNM+ s oxksaZ dks vkj{k.k miyC/k djkus d s fy, vf/kfu;e

Hkkjr x.kjkT; ds 57os a o'kZ ea s mÙkjk[k.M fo/kku lHkk }kjk fuEufyf[kr :Ik es a ;g vf/kfu;fer gks %& Hkkx& 1

izkjfEHkd

Lakf{kIr "kh'kZd] foLrkj 1- ¼1½ bl vf/kfu;e dk laf{kIr uke mÙkjk[k.M vukuqnkfur futh O;kolkf;d f"k{k.k laLFkkvks a ,oa izkjEHk ¼izos"k rFkk "kqYd fu/kkZj.k½ vf/kfu;e] 2006 gSA

¼2½ ;g lEiw.kZ mÙkjk[k.M es a ykxw gksxkA

¼3½ ;g rqjUr izoÙ̀k gksxkA

Ykkxw djuk	2-	;g vf/kfu;e] fof/k }kjk LFkkfir jkT; iksf’kr fo”ofo|ky;ks]a ifj’kn~ks a vFkok vU; fudk;ks a ls lEc) vukuqnkfur futh O;kolkf;d f”k{k.k] laLFkkvks]a vYila[;d laLFkkvks a dks NksM+dj] es a ykxw gksxkA
ifjHkk’kk,a	3-	bl vf/kfu;e esa tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks & 1 ¿¼d½ ^^izos”k rFkk “kqYd fofu;eu lfefr** dk rkRi;Z jkT; ljdkj }kjk /kkjk 4 ds vUrxZr] vYila[;d laLFkkvks a dks NksM+dj] futh laLFkkvks a es a izos”k ds fofu;eu rFkk “kqYd ds fu/kkZj.k rFkk fofu;eu ds fy, xfBr lfefr ls gS( ¼[k½ ^^mÙkjk[k.M dk LFkk;h fuoklh** dk rkRi;Z le;≤ ij mÙkjk[k.M ljdkj }kjk ifjHkkf’kr LFkk;h fuoklh l s gS( ¼x½ ^^dkeu dkmfUlfyax** dk rkRi;Z vkosndks a }kjk lkekU; izos”k ijh{kk es a vftZr ;ksX;rk rFkk muds }kjk fn, x, fodYi ds vk/kkj ij vkosndks a dks ,dy f[kM+dh iz.kkyh ds ek/;e ls lhVkas ds vkoaVu ls gS( ¼?k½ ^^dkeu izos”k ijh{kk** dk rkRi;Z ,d fof”k’V O;kolkf;d ikB~;dze ds fy, vkosndks a dh ;ksX;rk ds fu/kkZj.k gsrq vk;kfs tr fyf[kr ijh{kk vFkok ,d ls vf/kd O;kolkf;d ikB~;dzeks a ds fy, la;qDr ijh{kk ls gS( 1 ¼³½ ¿***À( ¼p½ ^^”kqYd** dk rkRi;Z lHkh “kqYdksa l s gS] ftles a f”k{k.k “kqYd rFkk fodkl “kqYd Hkh lfEefyr gS( ¼N½ ^^lkekU; oxZ dh lhVs*a * dk rkRi;Z vkjf{kr oxZ dh lhVks a ds vfrfjDr vU; lhVks a ls gS( ¼t½ ^^ljdkj** dk rkRi;Z mÙkjk[k.M ljdkj ls gS( ¼>½ ^^ljdkjh@ljdkjh lgk;rk izkIr O;kolkf;d laLFkk** dk rkRi;Z jkT; ljdkj }kjk LFkkfir@jkT; ljdkj }kjk lkj;qDr :Ik ls iksf’kr O;kolkf;d f”k{k.k laLFkk ls gS( ¼¥½ ^^jkT;iky** dk rkRi;Z mÙkjk[k.M jkT; ds jkT;iky ls gS( 1 ¿¼V½ *^ljdkjh lhV** dk rkRi;Z futh laLFkkuks a dh mruh lhVks a ls gS ftruh jkT; ljdkj }kjk vf/klfw pr dh tk;(a ijUrq ;g fd ,slh lhVs a ikB~;Øe esa dyq lhV ds 50 izfr”kr ls vuf/kd gkxs hAÀ

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1-mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 3 ¼,d½ }kjk izfrLFkkfir@fujflrA

2

1

¿¼B½ ^^izcU/ku** dk rkRi;Z futh laLFkk dks lpa kfyr o fu;af=r djus okys fdlh O;fDr vFkok fudk; l s gS] ftls fdlh Hkh uke ls lEcksf/kr fd;k tk;(À

1

¿¼M½ ^^vYila[;d** dk rkRi;Z jk'Vhª; vYila[;d "kS{kf.kd laLFkk vk;kxs vf/kfu;e] 2004 ¼vf/kfu;e la[;k 02 lu 2005½ dh /kkjk 2 ds [k.M ¼p½ ds vUrxZr vf/klfw pr leqnk; ls gS(À

2

¿¼M+½¼M+½ ^^vYila[;d laLFkk** dk rkRi;Z fdlh vYila[;d }kjk jk'Vhª; vYila[;d "kS{kf.kd laLFkk vk;kxs vf/kfu;e] 2004 ¼vf/kfu;e la[;k 2 lu 2005½ dh /kkjk 10 dh mi/kkjk ¼4½ ds v/khu vukifRr izkIr djus ds mijkar LFkkfir vkSj iz"kkflr "kSf{kd laLFkk vFkok jkT; ljdkj }kjk fu;qDr izkf/kdkjh vFkok jk'Vhª; vYila[;d "kS{kf.kd laLFkk vk;kxs }kjk bl :i es a ?kksf'kr laLFkk ls gS(À

¼<½ ^^vfuoklh Hkkjrh;** dk rkRi;Z ml vH;FkhZ ls gS] ftldk tUe Hkkjrh; ewy ds ekrk&firk ls gqvk gks rFkk tks ns"k ls ckgj jg jgk gks rFkk ftlus Hkkjr ds ckgj led{k vgZ ijh{kk mÙkh.kZ dh gks(

¼.k½ ^^vU; fiNM+k oxZ** dk rkRi;Z mÙkjk[k.M ¿mÙkj izns"k yksd lsok ¼vuqlwfpr tkfr] tutkfr rFkk vU; fiNM+ s oxksaZ ds fy, vkj{k.k vf/kfu;e] 1994½ ¼vuqdwyu ,oa mikUrj.k½À vkns"k 2001 dh vuqlwph 1 es a fofufnZ'V ukxfjdks a ls gS(

3

¿¼r½ ^^futh laLFkku** ls rkRi;Z vukuqnkfur futh O;kolkf;d mPp f"k{k.k laLFkkuks]a ftu ij ;g vf/kfu;e ykxw g]S ls gS(

¼Fk½ ^^O;kolkf;d f"k{k.k ikB~;dze** dk rkRi;Z fMxzh] fMIyksek] izek.k&i=] ftls fdlh Hkh uke ls lEcksf/kr fd;k tk;] izkIr djus ds fy, bl vf/kfu;e ds mn~ns";ks a gsrq jkT; ljdkj }kjk O;kolkf;d ikB~;dze@ikB~;dzeks a ds :Ik es a vf/klfw pr ikB~;dze@ ikB~;dzeksa s l s gS(

3

¿¼n½ ¿***À( ¼/k½ ^^vgZrk ijh{kk** dk rkRi;Z ml ijh{kk ls gS] tks fofgr dh tk;(

3

¿¼u½ ^^vkjf{kr lhV** dk rkRi;Z futh laLFkkuks a esa vuqlwfpr tkfr;ks]a vuqlwfpr tutkfr;ks a rFkk vU; fiNM+ s oxksZ a ds i{k es a jkT; ljdkj }kjk vf/klfw pr vkjf{kr lhVks a ls gS( ¼i½ ^^Lohdr̀ izos"k {kerk** dk rkRi;Z O;kolkf;d f"k{k.k laLFkk es a v/;;u ds izR;sd ikB~;dze es a l{ke izkf/kdkjh }kjk izos"k ds fy, Lohdr̀ fo|kfFkZ;ks a dh dqy lhVks a dh la[;k ls gS( ¼Q½ ^^jkT; iksf'kr fo"ofo|ky;** dk rkRi;Z jkT; fo/kkf;dk ds vf/kfu;e rFkk jkT; ljdkj }kjk iksf'kr] LFkkfir rFkk fuxfer fo"ofo|ky; ls gS(

¼c½ ^^jkT; fo/kkf;dk** dk rkRi;Z mÙkjk[k.M dh fo/kku lHkk ls gS( ¼Hk½ ^^vukuqnkfur laLFkku** dk rkRi;Z ,sls futh O;olkf;d f"k{k.k laLFkku ls gS] tks vuqnkfur laLFkk vFkok vYila[;d laLFkku ugha gS(

¼e½ ^^fo"ofo|ky;** dk rkRi;Z fu;ekuqlkj ?kksf'kr fo"ofo|ky; ls gS(

4

¿¼;½ ^^izkf/kdj.k^* dk rkRi;Z jkT; ljdkj }kjk vf/kfu;e dh /kkjk 12 ds vUrxZr xfBr vihyh; izkf/kdj.k ls gS(

¼j½ ^^vuqlwfpr tkfr** dk rkRi;Z mRrjk[k.M jkT; ds laca/k es a lafo/kku ds vuqPNsn 341 ds v/khu vuqlwfpr tkfr;ks a ds :i es a fofufnZ'V tkfr ls gS(

¼y½ ^^vuwlfpr tutkfr** dk rkRi;Z mRrjk[k.M jkT; ds laca/k es a lafo/kku ds vuqPNsn 342 ds v/khu vuqlwfpr tutkfr ds :i es a fofufnZ'V tutkfr ls gSAÀ

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1-mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 3 ¼,d½ }kjk izfrLFkkfirA 2- mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 3 ¼nks½ }kjk var%LFkkfirA 3- mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 3 ¼rhu½ }kjk izfrLFkkfir@fujflrA 4- mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 3 ¼pkj½ }kjk var%LFkkfirA

		v/;k;&2 izos”k rFkk “kqYd fu;ked lfefr
Lkajpuk v;ksX;rk rFkk dk;Z	4-	1 ¿¼1½ jkT; ljdkj izos”k rFkk “kqYd fu;ked lfefr xfBr djsxh] ftles a fuEufyf[kr gksxa s %& ¼d½ jkT; ljdkj }kjk ukfer mPp U;k;ky; ds lsokfuoÙ̀k & v/;{k U;k;k/kh”k ¼[k½ izeq[k lfpo@lfpo] fpfdRlk f”k{kk ¼insu½ & lnL; ¼x½ izeq[k lfpo@lfpo] rduhdh f”k{kk ¼insu½ & lnL; ¼?k½ izeq[k lfpo@lfpo] U;k; ¼insu½ & lnL; ¼³½ jkT; ljdkj }kjk ukfer ,d lsokfuòÙk ljdkjh vf/kdkjh] & lnL; tks jkT; ljdkj ds lfpo os vfuEu Lrj ds in ls lsokfuoÙ̀k gqvk gks ¼p½ jkT;iky }kjk ukfer jkT; fo”Okfo|ky; ds ,d HkwriwoZ & lnL; dqyifr ¼N½ jkT; ljdkj }kjk ukfer nks izfrf’Br f”k{kkfon~ & lnL; ¼t½ jkT; ljdkj }kjk ukfer fu;eks a es a ifjHkkf’kr ,d izfl) & lnL; pkVZMZ ,dkmaVsVa 1 ¼>½ izeq[k lfpo@lfpo] mPp f”k{kk ¼insu½ &lnL; lfpoAÀ 2 ¿¼2½ lfefr vf/klpw uk dh frfFk ls izo`Rr gksxh rFkk ukfer lnL;ks a dk dk;Zdky ukekadu dh frfFk ls 03 o’kZ vFkok 65 o’kZ dh vk; q izkIr djus] tks Hkh igy s gks] rd gksxk( ijUrq ;g fd izos”k rFkk “kqYd fu;ked lfefr ds v/;{k dk dk;Zdky ukekadu dh frfFk ls 03 o’kZ vFkok 68 o’kZ dh vk; q izkIr djus] tks Hkh igys gks rd gksxk] rFkk blls iwoZ fdlh Hkh dkj.k ls lfefr es a fjfDr mRiUu gksus ij] jkT; ljdkj fjfDr mRiUu gksus ds rhu ekg ds Hkhrj ml fjfDr dh iwfrZ “ks’k dk;Zdky ds fy, djsxhA ¼3½ lfefr ds xBu esa s fdlh =qfV vFkok dsoy fdlh fjfDr ds dkj.k lfefr dk dksbZ Hkh dk; Z ;k dk;oZ kgh vekU; ugha ekuh tk;xs hA 2 ¿¼4½ dksbZ Hkh O;fDr tks fdlh futh laLFkku ls fdlh Hkh izdkj ls lEc) gS] izos”k rFkk “kqYd fu;ked lfefr dk v/;{k vFkok lnL; gksus ds ;kXs ; ugha gksxkA 2 ¿¼5½ ¼,d½ v/;{k ;k dksbZ lnL;] jkT; ljdkj dks lacksf/kr LogLrk{kfjr i= }kjk ;FkkfLFkfr] v/;{k ;k lnL; ds in ls fdlh Hkh le; R;kx i= ns ldsxkA ¼nks½ jkT; ljdkj mi/kkjk ¼,d½ es a fufnZ’V fdlh O;fDr dks v/;{k ;k lnL; ds in ls gVk nsxh] ;fn og O;fDr%& ¼d½ vuqUekfs pr fnokfy;k gks tkrk gS] ¼[k½ fdlh vijk/k ds fy;s] ftles a jkT; ljdkj dh jk; es a uSfrd v/kerk vUrZxzr gS] fl) nks’k Bgjk;k tkrk gS vkSj dkjkokl ls nf.Mr fd;k tkrk gS] ¼x½ dk; Z djus ls bUdkj dj nsrk gS ;k dk;Z djus es a v{ke gks tkrk gS] ¼?k½ jkT; ljdkj dh jk; es]a v/;{k ;k fdlh lnL; }kjk vius in dk fdlh izdkj nq:i;ksx fd;k x;k gS] ftlls ml O;fDr dk in ij cus jguk yksdfgr ds fy;s gkfudkjd gks x;k gks vFkok v/;{k ;k dksbZ lnL; ;fn dksbZ ,slk dk;Z djrk gS] tks jkT; ljdkj ds fopkj es a lfefr ds v/;{k ;k lnL; ds fy, v”kksHkuh; gks] rks mls mDr lfefr ds v/;{k ;k lnL; ds in ls gVk fn;k tk;xs k( ijUrq ;g fd ,sls v/;{k ;k fdlh lnL; dks lquokbZ dk volj iznku fd;s fcuk jkT; ljdkj }kjk lfefr ls gVk;k ugha tk,xkA

1- mÙkjk[k.M vf/kfu;e la0 20 o'kZ 2010 dh /kkjk 3 }kjk izfrLFkkfirA

2- mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 4 }kjk izfrLFkkfirA

4

¼6½ lfefr dh cSBd dh v/;{krk v/;{k }kjk dh tk;xs h rFkk v/;{k dh vuqifLFkfr es a lfefr }kjk lnL;ks a es a ls fdlh ,d dks fo"ks'k cSBd dh v/;{krk ds fy;s pquk tk;xs k rFkk lfefr ftls mfpr le>s] Lo;a dh izfdz;k viuk ldrh gSA

1

¼7½ ¿***À

1

¿¼8½ Ikzos"k ds fy, lfefr }kjk izfrikfnr fu;eks a ds fo:) fd;s x;s izos"k dh f"kdk;rs a Hkh lfefr }kjk lquh tk;asxhA lacaf/kr izcU/ku ls izkIr izek.kks a rFkk Li'Vhdj.kks a ds i"pkr lfefr ;g fu.kZ; y s ldsxh fd izos"k dh izfrikfnr izfØ;k dk mYya?ku] futh laLFkku }kjk fd;k x;k gS vFkok ughaA lfefr mu ij "kkfLr vf/kjksfir dj ldsxhA ¼9½ lfefr dks vius dk;kZas ds fu'iknu ls laca/kh lHkh ekeyksa] tks bl vf/kfu;e ds izkfo/kkuks a ls vlaxr u gks] es a izfdz;k ds fu/kkZj.k dh "kfDr izkIr gksxh vkSj bl vf/kfu;e ds vUrxZr fuEukafdr ekeyksa es a vUoh{k.k ds laca/k es a flfoy izfdz;k lafgrk] 1908 ds v/khu fdlh okn dh lquokbZ ds nkSjku flfoy U;k;ky; dks izkIr] lHkh

"kfDr;ka mls izkIr gksxa h %& ¼d½ fdlh lk{kh dks cqykuk ,oa mifLFkfr gsrq ck/; djuk vkSj "kiFk yds j mldk ijh{k.k djuk(

¼[k½ fdlh izi= dh [kkst ,oa mls izLrqr djuk(

¼x½ "kiFk i=ks a ij lk{; izkIr djuk(

¼?k½ lk{kh ds ijh{k.k gsrq vk;kxs xfBr djukA

1

¿¼10½ Lkfefr vFkok mlds }kjk izkf/kdr̀ fdlh vf/kdkjh dks futh laLFkkuks a gsrq lEikfnr izos"k izfØ;k dh fdlh Hkh izØe es a fujh{k.k dh "kfDr gksxh] ;fn lfefr dks fo"okl gks tk; s fd futh laLFkku gsrq lEikfnr izos"k izfØ;k fofufnZ'V izfØ;k ds fo:) gS] rks lfefr lquokbZ dk volj iznku djus ds mijkUr laLFkku ij "kkfLr vf/kjksfir dj ldsxhA

1

¼11½ ¿***À

1

¿¼12½ lfefr futh laLFkkuks a ds O;kolkf;d ikB~;Øeks a es a izos"k gsrq "kqYd fu/kkZfjr djsxhA

1

¿¼13½ ¼d½ izR;sd futh laLFkku }kjk O;kolkf;d ikB~;Øeks a ds izLrkfor "kqYd

O;kolkf;d ikB~;dzeks a gsrq "kqYd fu/kkZj.k laca/kh izLrko lfefr ds lEeq[k izLrqr dj "kqYd fu/kkZfjr ugha djk;s tkus dh fLFkfr es a futh laLFkku }kjk ikB~;Øe dk lapkyu ugha fd;k tk;xs kA vr% futh laLFkku ds }kjk ,sls ikB~;Øeks a es a izos"k ugha fn, tk,axsA

1

¿¼14½ lfefr }kjk fu/kkZfjr "kqYd futh laLFkkuks a ds fy, rhu o'kZ dh vof/k ds fy, ykxw gksxkA rhu o'kZ dh vof/k ds lekIr gksus ds i"pkr~ laLFkk "kqYd ds iqujh{k.k ds fy, vkosnu djus gsrq LorU= gksxhA bl izdkj fu/kkZfjr "kqYd ml vH;FkhZ ij ykxw gksxk ftlus laLFkk es a ml "kS{kf.kd l= es a izos"k fy;k gS rFkk ml futh laLFkku es a mldk ikB~;Øe iw.kZ gksus rd ml "kqYd dk iqujh{k.k ugha fd;k tk;xs kA -----------------------------------

1&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 4 }kjk izfrLFkkfir@fujflrA

5

1

¿¼15½ lfefr futh laLFkkuks a ds laca/k es a fuEufyf[kr fo'k;ks a dh tkap dj ldsxh%& ¼d½ dfs iVs"ku "kqYd laxzg.k ls lacaf/kr f"kdk;rsAa

¼[k½ fu/kkZfjr "kqYd ls vf/kd "kqYd olwy fd;k tkukA

¼x½ ykHkktZuA

¼?k½ bl vf/kfu;e ds fdlh izkfo/kku dk mYya?kuA

mi;ZqDr lHkh n"kkvks a ls lacaf/kr izcU/ku ls izek.k rFkk Li'Vhdj.k izkIr djus ds mijkUr lfefr funs"Z k ns ldrh gS vFkok leqfpr laLrqfr;ka dj ldrh gSA ftles a lacaf/kr fo"ofo|ky; ls lEc)rk lekIr djuk vFkok jkT; ljdkj ls leqfpr dk;oZ kgh dj "kkfLr vkjksfir djuk "kkfey gAS

¼16½ jkT; ljdkj lfefr ds lnL;ks a dk ikfjJfed rFkk lsok dh "krsa Z vf/klfw pr djsxhA

		v/;k;&3 “kqYd fu/kkZj.k
“kqYd fu/kkZj.k ds dkjd	5-	2 ¿¼1½ fuEu dks /;ku es a j[krs gq, %& ¼d½ futh laLFkku dh fLFkfr( ¼[k½ O;kolkf;d ikB~;dzeks a dh izdf̀r ,oa mldh vko”;drk,( ¼x½ Hkwfe ,oa Hkou dh ykxr( ¼?k½ miyC/k vk/kkjHkwr

		v/;k;&4 izos”k
vgZrk	6-	3 ¿ fdlh Hkh vH;FkhZ dks fdlh futh laLFkk es]a izos”k ugha fn;k tk;xs k tc rd fd og fofgr “kS{kf.kd vFkok led{k ;ksX;rk /kkfjr u djrk gks% ijUrq ;g fd ,sls vH;FkhZ tks mRrjk[k.M jkT; ds LFkk;h fuoklh ugha gSa] dks futh laLFkku es a Lohdr̀ dqy izos”k {kerk ds 50 izfr“kr lhVks a ij gh izos”k gsrq ik=rk gksxhA

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1&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 4 }kjk izfrLFkkfirA

2&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 5 }kjk izfrLFkkfirA

3&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 6 }kjk izfrLFkkfirA

Lkjdkjh lhVks a dk vkoaVu	7-	1 ¿lHkh ljdkjh lhVs a dkWeu izos”k ijh{kk ,oa dkWeu dkmfUlfyxa ds ek/;e ls Hkjh tk;asxhA
vU; lhVks a dk vkoaVu	8-	2 ¿¼1½ futh laLFkku es a ljdkjh lhVks a ds vfrfjDr lHkh lhVs a dkWeu izos”k ijh{kk rFkk vyx dkWeu dkmfUlfyxa }kjk Hkjh tk;asxh( ¼2½ 10 izfr”kr rd dh lhVks a dks vizoklh Hkkjrh; vH;fFkZ;ks a ls Hkjk tk ldrk gSA 2 ¼3½ ¿***À
lhVk as dk vkj{k.k	9-	3 ¿ futh laLFkkuks a }kjk dqy Lohdr̀ lhVks a es a ls vuqlwfpr tkfr@vuqlwfpr tutkfr@vU; fiNMk oxZ ds vH;fFkZ;ks a ds fy, ljdkj }kjk fofufnZ’V rjhd s ls lhVks a dk vkj{k.k iznku fd;k tk;xs k( ijUrq ;g fd futh laLFkku dh vuqlwfpr tkfr@vuqlwfpr tutkfr @vU; fiNM+k oxZ gsrq vkjf{kr lhVs a vH;fFkZ;ks a dh vuqyC/krk ds dkj.k fjDr jg tkrh gSa] rks mUgas dkWeu izos”k ijh{kk es a lfEefyr mlh Js.kh ds vH;fFkZ;ksa }kjk izkIr ojh;rk Øe es a izrh{kk lwph ds vk/kkj ij Hkjk tk,xk( ijUrq ;g vkSj fd ;fn fQj Hkh lhVs a fjDr jg tkrh gS rks iqu% vkosnu vkeaf=r djds vgZrk ijh{kk dh esfjV ds vk/kkj ij mlh Js.kh ds vH;fFkZ;ks a ls Hkjh tk,axh( ijUrq ;g vkSj Hkh fd ;fn blds ckn Hkh lhVs a fjDr jg tkrh gS rks bu lhVks a dks bl vf/kfu;e dh /kkjk 8 es a of.kZr xSj vkjf{kr Js.kh ds Nk=ks a ds ofj;rk Øe ,oa izfr{kk lwph ds vk/kkj ij Hkjk tk ldsxkAÀ
fjDr lhVks a dk vkoaVu	10-	4 ¿vkjf{kr lhVks a dks NksM+dj vU; ljdkjh] lkekU; lhVs a dkWeu izos”k ijh{kk rFkk dkWeu dkmfUlfyxa ds ek/;e ls Nk=ksa dh vuqiyC/krk ds dkj.k fjDr jg tkus dh n”kk es a dkWeu izos”k ijh{kk es a lfEefyr vH;fFkZ;ks a }kjk izkIr ojh;rk Øe ,oa izfr{kk lwph ds vk/kkj ij Hkjh tk,axh( ijUrq ;g fd futh laLFkku dh lhV vFkok lhVs a blds ckn Hkh vH;fFkZ;ks a dh vuqyC/krk ds dkj.k fjDr jg tkrh gSa] rks iqu% vkosnu vkeaf=r djds vgZrk ijh{kk dh esfjV ds vk/kkj ij mlh Js.kh ds vH;fFkZ;ks a ls Hkjh tk,axhAÀ
vf/kfu;e ds mYy?a ku e sa fd; s x;s izos”k dk voS/k gksuk	11-	bl vf/kfu;e ds v/;/khu cuk; s x;s fu;eks a ds izkfo/kkuks a ds mYya?ku es a fd;s x;s izos”k voS/k gksxa sA

-----------------------------------

1&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 7 }kjk izfrLFkkfirA

2&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 8 }kjk izfrLFkkfir@fujflrA

3&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 9 }kjk izfrLFkkfirA

4&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 10 }kjk izfrLFkkfirA

7

		v/;k;&5 izdh.kZ
vihy	12-	1 ¿¼1½ jkT; ljdkj }kjk vihyh; izkf/kdj.k dk xBu fd;k tk;xs k] ftles a fuEufyf[kr gksxa s%& ¼d½ jkT; ljdkj }kjk ukfer mPp U;k;ky; ds lsokfuòRr U;k;k/kh”k &v/;{k ¼[k½ jkT; ljdkj }kjk ukfer ,d lsokfuoR̀r vf/kdkjh tks fd eq[; lfpo vFkok led{k Lrj ls de u gks &lnL; ¼x½jkT;iky }kjk ukfer ,d izfrf’Br f”k{kkfon~ &lnL; dksbZ O;fDr vFkok futh laLFkku izos”k ,oa “kqYd fu/kkZj.k lfefr ds vkns”k ls lger ugha gksrs gSa rks vkns”k izkfIr ds ,d ekg ds Hkhrj vihy dj ldrs gSa ¼2½ vf/klwpuk fuxZr gksus dh frfFk ls izkf/kdj.k vfLrRo es a vk tk;sxh rFkk ukfer lnL;ks a dk dk;dZ ky rhu o’kZ dh vof/k gsrq vFkok fdlh ukfer lnL; }kjk 65 o’kZ dh vk; q izkIr djus rd tks Hkh iwoZ es a ?kfVr gks] gksxk( IkjUrq ;g fd izkf/kdj.k ds v/;{k dk dk;dZ ky ukekadu dh frfFk ls 03 o’kZ vFkok 68 o’kZ dh vk; q izkIr djus] tks Hkh iwoZ esa ?kfVr gks] gksxk rFkk blls iwoZ fdlh Hkh dkj.k ls izkf/kdj.k es a fjfDr mRiUu gksus ij] jkT; ljdkj fjfDr mRiUu gksus ds rhu ekg ds Hkhrj ml fjfDr dh iwfrZ “ks’k dk;dZ ky ds fy, djsxhÀ 2 ¿¼3½ vihyh; izkf/kdj.k ds xBu es a fdlh =qfV vFkok dsoy fdlh fjfDr ds dkj.k izkf/kdj.k dk dksbZ Hkh dk; Z ;k dk;oZ kgh vekU; ugha ekuh tk;sxhA ¼4½ dksbZ Hkh O;fDr tks fdlh futh laLFkku ls fdlh Hkh izdkj ls lEc) gS] izkf/kdj.k dk v/;{k vFkok lnL; gksus d s ;ksX; ugha gksxkA ¼5½¼,d½ v/;{k ;k dksbZ lnL;] jkT; ljdkj dks lacksf/kr lgLrk{kfjr i= }kjk ;FkkfLFkfr] v/;{k ;k lnL; ds in ls fdlh le; ij R;kx i= ns ldrk gSA ¼nks½ jkT; ljdkj mi/kkjk ¼,d½ es a fufnZ’V fdlh O;fDr dks v/;{k ;k lnL; ds in ls gVk nsxh] ;fn og O;fDr%& ¼d½ vuqUekfs pr fnokfy;k gks tkrk gS] ¼[k½ fdlh vijk/k ds fy;s] ftles a jkT; ljdkj dh jk; es a uSfrd v/kerk vUrZxzr gS] fl) nks’k Bgjk;k tkrk gS vkSj dkjkokl ls nf.Mr fd;k tkrk gS] ¼x½ dk;Z djus ls bUdkj dj nsrk gS ;k dk; Z djus es a v{ke gks tkrk gS] ¼?k½ jkT; ljdkj dh jk; es]a v/;{k ;k fdlh lnL; }kjk vius in dk fdlh izdkj nq:i;ksx fd;k x;k gS] ftlls ml O;fDr dk in ij cus jguk yksdfgr ds fy;s gkfudkjd gks x;k gks vFkok v/;{k ;k dksbZ lnL; ;fn dksbZ ,slk dk; Z djrk gS] tks jkT; ljdkj ds fopkj es a izkf/kdj.k ds v/;{k ;k lnL; ds fy, v”kksHkuh; gks] rks mls mDr izkf/kdj.k ds v/;{k ;k lnL; ds in ls gVk fn;k tk;xs k( ijUrq ;g fd ,sls v/;{k ;k fdlh lnL; dks lquokbZ dk volj iznku fd;s fcuk jkT; ljdkj }kjk vihyh; izkf/kdj.k ls gVk;k ugha tk;xs kA ¼6½ vihyh; izkf/kdj.k dh cSBd dh v/;{krk v/;{k }kjk dh tk;sxh rFkk v/;{k dh vuqifLFkfr es a izkf/kdj.k }kjk lnL;ks a es a ls fdlh ,d dks fo”ks’k cSBd dh v/;{krk ds fy;s pquk tk;xs k rFkk izkf/kdj.k tSls mfpr le>s Lo;a dh izfØ;k viuk ldrh gSAÀ

1&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 11¼,d½ }kjk izfrLFkkfirA

2& mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 11¼nks½ }kjk var%LFkkfirA

8

n.M	13-	1 ¿;fn dksbZ O;fDr vFkok futh laLFkku bl vf/kfu;e ds izkfo/kkuks a dk mYya?ku djrh gS] rks izos”k ,oa “kqYd fu;ked lfefr vFkok vihyh; izkf/kdj.k ,slh laLFkk@O;fDr ds fo:) fuEu es a ls ,d ;k vf/kd dkjZokb;ka dj ldsxh%&
		¼d½ ftu laoS/kkfud fudk; ls lLaa Fkk lEc) vFkok ekU;rk izkIr gks a mldh lEc)rk lekIr fd;s tkus d s vkns”k tkjh dj ldrh gS vFkok lacaf/kr leqfpr izkf/kdkjh dks laLFkk dh ekU;rk lekIr djus dk vkns”k ns ldsxh( ¼[k½ laoS/kkfud fudk;] fo”ofo|ky; vFkok ifj’kn~ }kjk tks mikf/k;ka] fMIyksek vFkok izek.k i= lacaf/kr laLFkkvks a dks tkjh fd;s tkrs gSa] dks bl vf/kfu;e ds fo:) fd;s x;s Nk=ks a ds izos”k rFkk iathdj.k dks fujLr djus d s funs”Z k fn;s tk ldsaxs ( ¼x½ bl vf/kfu;e ds izkfo/kkuks a ds vuqikyu u fd;s tkus dh n”kk es a ftu Nk=ks a dks xyr :i ls oafpr j[kk x;k gks] dks izos”k nsus gsrq funs”Z k fn;s tk ldsxa s ( ¼?k½ bl vf/kfu;e ds izR;sd mYya?ku ds fy;s foRrh; “kkfLr;ka yxk;h tk;saxhA ;g /kujkf”k izfr mYya?ku ds fy, nl yk[k #i;s ls de ugha gksxh rFkk ftldh jkT; ljdkj ds }kjk Hkw&jktLo ds :i es a olwyh dh tk ldsxh( ¼³½ lacaf/kr futh laLFkku }kjk fdlh O;fDr ls fu/kkZfjr “kqYd ls vf/kd “kqYd olwy fd;s tkus dh n”kk es a izfr O;fDr@Nk= mYya?ku ij vf/kd olwy dh xbZ /kujkf”k ds ikap ls nl xquk tqekZuk vkjksfir fd;k tk ldrk gSA n.M dh U;uw re /kujkf”k nl yk[k :i;s gksxh( ¼p½ laLFkk dks] fdlh Nk= dks] ,sls le; ds Hkhrj] tks fd vkns”k es a fofufnZ’V fd;k x;k gks] lfefr }kjk fu/kkZfjr Qhl ls vf/kd izkIr dh xbZ dksbZ jkf”k vFkok dSfiVs”ku Qhl ds :i es a izkIr dh xbZ dksbZ jkf”k ;k equkQs ds fy;s izkIr dh xbZ dksbZ jkf”k okil djus dk vkns”k ns ldsxh% ijUrq ;g fd ;fn laLFkk Nk= dks] fofufnZ’V le; ds Hkhrj jkf”k okil djus es a vlQy jgrh gS rks og] ml ij 12 izfr”kr okf’kZd dh nj ls pØof̀) C;kt lfgr] Hkw&jktLo ds cdk;k ds rkSj ij olwy fd;s tkus ;kXs ; gksxh vkSj Nk= dks lna Rr dh tk,xh( ¼N½ lLa Fkk dks] ,slh dkykof/k ds fy;s] tSlh fd og mfpr le>s] fdlh O;kolkf;d ikB~;Øe es a izos”k jksdus ;k Lohdr̀ vUrxZzg.k dks de djus dk vkns”k ns ldsxh( ¼t½ mijksDr funs”Z k rFkk vkns”k futh laLFkkuks a ij ck/;dkjh gksxsAa mijksDrkuqlkj dksbZ dk;oZ kgh djus ls iwoZ lacaf/kr O;fDr vFkok futh laLFkku dks izos”k rFkk “kqYd fu;ked lfefr vFkok vihyh; izkf/kdj.k ds le{k viuk i{k izLrqr djus ds fy, leqfpr volj iznku fd;k tk;xs kAÀ
fu;ek sa dk v/;kjksgh izHkko	14-	2 ¿bl vf/kfu;e ds izkfo/kku fdlh vU; vf/kfu;e es a fdlh ckr ds gksrs gq, Hkh v/;kjksgh izHkko j[kxs asAs À
fu;e cukus dh “kfDr	15-	jkT; ljdkj jkti= ea s vf/klpw uk ds }kjk bl vf/kfu;e ds mn~ns”;ks a dks vxzlj djus gsrq Hkwry{kh izHkko ls fu;e cuk ldrh gSA

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1&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 12 }kjk izfrLFkkfirA

2& mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 13 }kjk izfrLFkkfirA

9

fo/kkf;dk ds le{k j[ks tkus oky s fu;e	16-	bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk; s tkus ds Ik”pkr~ ;Fkk”kh?kz jkT; fo/kku e.My ds le{k tc og l= es a gks] dqy 30 fnu dh vof/k ds fy, j[kk tk;xs k] ftles a ;g vof/k ,d l= esa vFkok nks ;k vf/kd vkuqdzfed l=ksa esa iwjh gks ldsxhA ;fn ml l= ds ;k iwoksDZ r vkuqdzfed l=ks a ds Bhd ckn ds l= ds volku ds iwoZ fo/kku e.My ml fu;e es a dksbZ ifjorZu djus ds fy, lger gks tk; rks rRi”pkr~ og ,sls ifjofrZr :Ik es a gh izHkkoh gksxkA ;fn mDr volku ds iwoZ fo/kku e.My lger gks tk; fd og fu;e ugha cukuk pkfg, rks rRi”pkr~ og fu’izHkkoh gks tk;xs k] fdUrq fu;e ds ,sls ifjofrZr ;k fu’izHkko gksus ls mlds v/khu igy s dh xbZ fdlh ckr dh fof/k ekU;rk ij izfrdwy izHkko ugha iM+xs kA
dfBukbZ;ks a ds fuokj.k dh “kfDr		17-	1 ¿¼1½ ;fn bl vf/kfu;e ds micU/kks a dks ykxw djus esa dksbZ dfBukbZ mRiUu gks rks] jkT; ljdkj vf/klwpuk ;k vkns”k }kjk ,sls izkfo/kku dj ldsxh tks bl vf/kfu;e ds micU/kks a ls vlaxr u gks vkSj dfBukbZ;ks a dks nwj djus ds fy, mls vko”;d ;k lehphu izrhr gks a ¼2½ bl /kkjk ds vraxZr fn;k x;k izR;sd vkns”k ;Fkk”kh?kz jkT; fo/kku e.My d s le{k j[kk tk;xs kAÀ

Lkn~Hkkoukiw.kZ dh xbZ 18- dksbZ okn] vfHk;kts u ;k vU; fof/kd dk;oZ kgh] fdlh ,slh ckr ds ckjs es]a tks bl

dk;Zokgh ds fy,

vf/kfu;e ds micU/kks a ds vuqlj.k es a ln~HkkoukiwoZd dh xbZ gS ;k dh tkus ds fy,

laj{k.k

vk"kf;r gS] jkT; ljdkj vFkok jkT; ljdkj dk dksbZ vf/kdkjh vFkok izos"k lfefr

ds lnL;ks a rFkk "kqYd fu;ked lfefr vkSj vihyh; izkf/kdkjh ds fo:) lafLFkr ugha

gksxhA

Lkadze.kdkyhu micU/k	19-	Tkc rd fd bl vf/kfu;e dh /kkjk 4 ds vUrxZr izos”k rFkk “kqYd fu;ked lfefr dk xBu rFkk LFkkiuk ugha dh tkrh gS rc rd ek0 mPpre U;k;ky; }kjk bLykfed ,dsMeh vkWQ ,twds”ku izfr dukZVd jkT; es a fn;s x;s fu.kZ; ds vUrxZr jkT; ljdkj }kjk xfBr lfefr vfLrRo es a jgdj fujUrj dk;Z djrh jgsxa hA ;s lfefr;ka bl vf/kfu;e ds vUrxZr iznÙk lHkh vFkok fdUgha “kfDr;ks a dk iz;ksx rFkk mÙkjnkf;Roks a dk fuoZgu dj ldsxhA
fujlu vkSj O;kòfÙk	20-	¼1½ mÙkjk[k.M xSj vYila[;d vukuqnkfur futh O;kolkf;d f”k{k.k laLFkkvks a ¼izos”k rFkk “kqYd fu/kkZj.k fofu;e½ v/;kns”k] 2006 blds }kjk fujflr fd;k tkrk gSA ¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr v/;kns”k ds v/khu dh xbZ dksbZ ckr ;k dk;oZ kgh bl vf/kfu;e ds rRLFkkuh micU/kks a ds v/khu dh xbZ le>h tk;xs hA

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1&mRrjk[k.M vf/kfu;e la[;k 26 o'kZ 2018 dh /kkjk 14 }kjk izfrLFkkfirA

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10

THE UTTARAKHAND UNAIDED PRIVATE PROFESSIONAL EDUCATIONAL

INSTITUTIONS (REGULATION OF ADMISSION AND FIXATION OF FEE) ACT, 2006

[Uttarakhand Act No. 14 of 2006]

to provide for regulation of admission and determination of fee in professional educational institutions in the State of Uttarakhand and to provide for reservation of seats to persons belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes in the seats in professional educational institutions.

AN

ACT

Be it enacted in the Fifty Seven year of the Republic of India by the Uttarakhand Legislative Assembly as follows:-

CHAPTER-I

PRELIMINARY

Short title, 1- (1) This Act may be called the Uttarakhand Unaided Private Professional extent and Educational Institutions (Regulation of Admission and Fixation of Fee) Act, commencement 2006.

(2) It extends to the whole of Uttarakhand.

(3) It shall come into force at once. Applicability 2- This Act applies to Unaided private professional educational institutions affiliated to State Funded Universities, Councils, Boards or other bodies established under Law, excluding minority institutions.

Definitions 3- In this Act, unless the context otherwise requires-- (a)¹¿"Admission and Fee Regulatory Committee" means the committee constituted by the State Government under section 4 for regulating the admissions, and determination and regulation of fee of private institutions excluding minority institutions;

(b) "Permanent residents of Uttarakhand" means permanent residents as defined by the Government of Uttarakhand from time to time;

(c) "Common Counseling" means the allotment of seats through a single window procedure to the candidates based on merit obtained in the Common Entrance Test and options given by the candidates;

(d) "Common Entrance Test" means the written test, conducted for determination of merit of the candidates for a particular professional course or combined test for more than one professional course;

(e)¹{***}

(f) "Fee" means all fees including tuition fee and development charges;

(g) "General Category Seats" means the seats other than the reserved seats;

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

(i) "Government/Government Aided Professional Institution" means a professional institution established/ maintained or substantially owned by the State Government;

------------------------------------------------------------------

1 -Subs/repeal by section 3(i) of UK Act no 26 of 201 8.

11

(j) "Governor" means Governor of the State of Uttarakhand; (k)¹{" Government seats" means such seats of private institutions as notified by the State Government;

Provided that such seats shall not exceed 50% of total seats in the course;

(l)¹{"Management" means any person or body by whatever name called, managing or controlling the private institutions; (m)¹{"Minority" means community notified under clause (f) of section 2 of National Commission for Minority Educational Institutions Act 2004 (Act No 2 year 2005);

2 [(mm) "Minority Institution" means any institution established and managed by any minority person after obtaining no objection under subsection 4 of section 10 of the National Commission for Minority Educational Institutions Act 2004 (Act No 2 year 2005) or any institution declared by authority established by State Government or National Commission for Minority Education Institution for this purpose;]

(n) "Non-resident Indian" means a candidate born to a parent of Indian origin and residing outside the country and who has passed the qualifying equivalent examination outside India;

(o) "Other Backward Classes" means the backward classes of citizens specified in Schedule 1 of Uttarakhand the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (Adaptation and Modification) Order, 2001;

(p)³{"Private Institutions" means Unaided private professional higher educational institutions on which this Act applies;

(q) "Professional Educational Courses" means course(s) of study notified as

"professional course (s)" for the purpose of this act by the State Government leading to the award of a Degree, Diploma or Certificate by whatever name called;

(r)³{***}

(s) "Qualifying examination" means an examination as may be prescribed; (t)³{"Reserved Seats" means the seats notified by the State Government as reserved in private institutions for Scheduled Castes, Scheduled Tribes and Other Backward Classes;}

(u) "Sanctioned intake" means and implies the total number of seats sanctioned by the competent authority for admitting students in each course of study in a professional educational institution;

(v) "State Funded University" means a university established or incorporated by an Act of the State Legislature and funded by the State Government; --------------------------------------------

1-Subs. by section 3(i) of UK Act no 26 of 2018.

2- Ins. by section 3(ii) of UK Act no 26 of 2018.

3 -Subs/repeal by section 3 (iii) of UK Act no 26 of 2018.

12

(w) "State Legislature" means Vidhan Sabha of Uttarakhand;

(x) "Unaided Institution" means a private professional educational institution, not being an aided institution or minority institution;

(y) "University" means a University so declared under Law; (z)²{ "Authority" means The Appellate Authority constituted by the State Government under section 12 of the Act;

(za) "Scheduled Caste" means any caste specified as Scheduled Caste with respect to the State of Uttarakhand under Article 341of the Constitution;

(zb) Scheduled Tribe" means any tribe specified as scheduled tribe with respect to the State of Uttarakhand under Article 342 of the Constitution.}

CHAPTER-ll

ADMISSION AND FEE REGULATORY COMMITTEE

Composition, 4- [(1) The State Government shall constitute an Admission and Fee Regulatory Disqualifica-

Committee comprising:-- tion and

functions (a) Retired Judge of High Court of nominated by the State - Chairman Government

(b) Principal Secretary/Secretary, Medical Education (Ex- - Member Officio)

(c) Principal Secretary/Secretary, Technical Education (Ex- - Member Officio)

(d) Principal Secretary/Secretary, Law (Ex-Officio) - Member

(e) A Retired Government Officer retired from a post not - Member below the rank of Secretary to the State Government nominated by the State Government

(f) One Ex-Vice- Chancellor of the State University - Member nominated by the Governor

(g) Two Eminent Educationist nominated by the State - Member Government

(h) A renowned Chartered Accountant as defined in the - Member rules nominated by the State Government

(i) Principal Secretary/Secretary, Higher Education (Ex- -Member Officio) Secretary.]¹

-----------------------------------------

1 .Substituted by section 3 of Uttarakhand Act No. 20 of 201 0. 2- Inserted by section 3(iv) of Uttarakhand Act no 26 of 2018.

13

¹{(2) The committee shall come into force from the date of its notification and the term of office of the nominated members shall be 03 years from the date of nomination or until they attain 65 years of age, whichever is earlier;

Provided that the term of office of the Chairman of the The Admission and Fee Regulatory Committee shall be for a period of three years or until the attainment of age of 68 years whichever is earlier and in case of any vacancy arising earlier in the Committee, for any reasons, the State Government shall fill such vacancy, not later three months from the date of occurance vacancy, for the remainder of the term.

(3) No act or proceeding of the Committee shall be deemed to be invalid by the reason merely of any vacancy in, or any defect in the constitution of the committee.

1 {(4) No person, who is associated with any private institution in any manner, shall be eligible for being as Chairman or a member of the Admission and Fee Regulatory Committee.

1 {(5) (i) The Chairman or a Member may, by writing under his hand addressed to the State Government, resign from the office of the Chairman or a Member, as the case may be, at any time.

(ii) The State Government shall remove a person from the office of the Chairman or a Member referred to in sub-section(i) if the person :-

(a) becomes an undischarged insolvent;

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

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

(d) has, in the opinion of the State Government, so abused the position of the Chairman or any Member as to render that person's Continuance in office detrimental to the public interest or the Chairman or any Member of the Committee shall be removed, if he performs any act, which in the opinion of State Government is unbecoming of Chairman or member of the Committee;

Provided that, no such Chairman or any member shall be removed by the State Government without giving him an opportunity of being heard.

(6) The Chairman shall preside over the meeting of the committee and in absence of Chairman the committee shall choose one of its members for chairing that particular meeting and the Committee may adopt its own procedure as it deems fit.

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(7)

1 {***} {¹(8) The Committee shall also hear complaints with regard to admission in contravention of the procedure laid down by the Committee. The Committee, after obtaining the evidence and explanation from the management concerned may take decision that the private institution has violated the procedure prescribed for admission or not. The committee may impose penalties.

(9) The Committee shall have the power to regulate its own procedure not in consistent with the provisions of this Act in all matters arising out of the discharge of its functions, and shall, for the purpose of making any inquiry under this Act, have all the powers of a civil Court under the Code of Civil Procedure, 1908 while trying a suit, in respect of the following matters, namely:-

(a) Summoning and enforcing the attendance of any witness and examining him on oath.

(b) The discovery and production of any document.

(c) The reception of evidence on affidavits.

(d) The issuing of any commission for the examination of witness. 1 {(10) The committee or any officer authorized by it shall have power to inspect at any stage of the process of admission. If the committee arrives at the opinion that the admission process conducted by the private institution contravenes the specified procedure, the committee, after giving an opportunity of being heard may, penalize the institution.

(11)¹{***}

1 {(12) The Committee shall determine the fees for admission to professional courses of private institutions.

1 {(13) Before the commencement of the academic year, it shall be compulsory for every private institution to place before the committee the proposed fee structure of professional courses with all relevant documents and books of accounts for determination of fees. The committee after considering all the documents placed before it, shall determine the fee within one month maximum. In case the proposal for fixation of fee for professional courses is not placed before the committee, the private institution shall not run the course. Therefore the private institution shall not give admission in such course.

¹{(15) The committee may enquire the following matters with regard to private institutions :-

(a) Complaints with regard to collection of capitation fee.

(b) Fee charged in excess of the fee determined.

(c) Profiteering.

(d) Violation of any of the provisions of this Act. In all such cases, the committee, after obtaining evidence and the explanations from the management concerned may issue directions or forward appropriate recommendations including withdrawal of affiliation to concerned university or imposition of penalty by the State Government after necessary action.}

(16) The State Government shall notify the remuneration and terms and conditions of service of the members of the committee.

CHAPTER-III

FIXATION OF FEE

Factors for²5- {(1) Having regard to -- Determinatio

(a) The location of the private institute; n of Fee

(b) The nature and requirements of the professional courses;

(c) The cost of land and building,

(d) The available infrastructure,

(e) The expenditure on administration and maintenance;

(f) A reasonable surplus required for growth and development of the professional institution,

(g) Any other relevant factor; The Admission and Fee Regulatory Committee shall determine, in the manner prescribed the fee or fees to be charged by the private institutions.

(2) No professional educational institution shall collect any fee by whatever name or form called from the candidate for admission to professional educational courses over and above the fee determined by the Committee.

2 {(3) The Committee may determine different fees in respect of different courses of professional education being offered at different institutions depending upon the factors as mentioned above and it may place similarity placed institutions in broad groups;

Provided that the committee may fix higher fee to be collected by the private institutions from the non-resident Indian students for admission.

(4) The Admission and Fee Regulatory Committee shall give the institution an opportunity of being heard before fixing any fee or fees. -----------------------------------------------------

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CHAPTER-IV

ADMISSIONS

Eligibility 6-¹{No candidate shall be admitted to a private institution unless the candidate possesses such educational or equivalent qualification as may be prescribed;

Provided that the candidates who are not permanent residents of the State of Uttarakhand shall be eligible for admission only to fifty percent seats out of the total sanctioned intake in Private Institution.} Allocation of 7-²{All Government seats shall be filled through a common entrance test and Government

common counseling.}

seats

Allocation of 8-³{(1) In an private institution, all seats other than the Government seats Other seats shall be filled through a Common Entrance Test and other common counseling.}

(2) Seats upto ten percent may be filled from amongst the non-resident Indian candidates.

(3) {***}. Reservation of 9-⁴{Private institution shall reserve seats for candidates belonging to the seats Scheduled Castes, Scheduled Tribes and Other Backward Classes from out of the total sanctioned intake seats in such a manner as notified by the State Government;

Provided that where the seats reserved for the Scheduled Castes, Scheduled Tribes and Other Backward Classes in private institution are left unfilled due to non-availability of the candidates, the same shall be filled from the candidates belonging to the same category appeared in common entrance test in order of merit based on waiting list;

Provided further that if seats remain unfilled even thereafter, the same shall be filled by inviting applications again from the candidates of same category based on merit of Qualifying Examination;

Provided also that if seats of a private institution remain unfilled even thereafter due to non availability of candidates, such seats shall be filled from the students belonging to non-reserved categories in the order of merit based on waiting list, described in section 8 of this Act.} -------------------------------------------------

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Allocation of 10-¹{In case seats other than reserved seats, whether government and unfilled seats General seats or otherwise, remain unfilled due to non-availability of candidates through common entrance test and common counseling, such unfilled seats shall be filled from the candidates appeared in common entrance test in the order of merit based on waiting list;

Provided that if the seat or seats of a private institution remain unfilled even thereafter due to non-availability of candidates, the same shall be filed from the candidates of same category based on merit of Qualifying Examination by inviting applications again.}

invalidation of 11- Any admission made in violation of the provisions of this Act or the rules made admissions thereunder shall be invalid.

made in viola-

tion of the Act

CHAPTER-V

MISCEILANEOUS

Appeals 12-²{(1) The State Government shall appoint an Appellate Authority which shall consist of the following :-

(a) A retired judge of High Court nominated by the State Government.

(b) One Retired Government officer retired from a post not below the rank of Chief Secretary or equivalent nominated by the State Government;

(c) One Eminent Educationist to be nominated by the Governor. A person or private institution aggrieved by the order of Admission and Fee Regulatory Committee may file an appeal within a period of one month of receiving such order.

(2) The Authority shall come into existence from the date of its notification and the office of the nominated members shall be for a period of three years or until they attain the age of sixty-five years whichever is earlier; Provided that the office of the Chairman of the Authority shall be for a period of three years or until the attainment of age of 68 years whichever is earlier and in case of any vacancy arising earlier in the Authority, for any reasons, the State Government shall fill such vacancy, not later three month from the date of vacancy, for the remainder of the term.}

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¹{(3) No act or proceeding of the Appellate Authority shall be deemed to be invalid by the reason merely of any vacancy in or any defect in the constitution of the Authority.

(4) No person who is associated with any private institution in any manner shall be eligible for being as Chairman or a Member of the Authority.

(5) (1) The Chairman or a Member may, by writing under his hand addressed to the State Government, resign from the office of the Chairman or, as the case may be, of the Member at any time.

(2) The State Government shall remove a person from the office of the Chairman or a Member referred to in sub-section(1) if the person :-

(a) becomes an undischarged insolvent;

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

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

(d) has, in the opinion of the State Government, so abused the position of the Chairman or any Member as to render that person's Continuance in office detrimental to the public interest or the Chairman or any Member of the Authority shall be removed, if he performs any act, which in the opinion of State Government is unbecoming of Chairman or Member of the Authority;

Provided that, no such Chairman or any Member shall be removed by the State Government without giving him an opportunity of being heard.

(6) The Chairman shall preside over the meeting of the Authority and in absence of Chairman, the Authority shall choose one of its members for chairing that particular meeting and the Authority may adopt its own procedure as it deems fit.}

Penalty 13-²{If any person or private institution violates the provisions of this Act, the Admission and Fee Regulatory Committee or Appellate Authority may take one or more of the following action against such institution/person --

(a) Direct the withdrawal of affiliation of such institution from the statutory body with which such institution is affiliated or recognized or direct the appropriate authority to withdraw the recognition of such institution;

(b) Direct the statutory body, university or board which grants degrees, diplomas or certificates to such institution to cancel the admission and registration of such students admitted in violation of this Act;

(c) Direct the institution to admit any students to whom admission has wrongly been denied due to non-compliance of the provisions of this Act;

(d) Impose financial penalties for each violation of the Act which shall not be less than Rupees ten lakh per violation and which shall be recovered by the State Government as arrears of land revenue;

(e) Impose penalty in case of charging fee in excess of prescribed fee by the concerned private institution which can be upto five to ten times of excess fee charged per person/student. The minimum amount of penalty shall be 10 lakh;

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(f) Order the institution to refund to a student within such time as specified in the order, any amount received by it in excess of the fees fixed by the Committee or any amount received by way of capitation fee or any amount received for profiteering;

(g) Order the institution to stop admission or reduce the sanctioned intake in any professional course for such period as it may deem fit;

(h) All such directions or orders shall be binding on private institutions:

Provided that, before any action is taken as mentioned above, a reasonable opportunity of hearing shall be provided to such person or institution by the admission and fee regulatory committee and or appellate authority.

Act to have 14-¹{The provisions of this Act shall have overriding effect notwithstanding overriding anything inconsistent contained in any other Act.} effect

Power to make 15- The State Government may, by notification in the Official Gazette, make Rules rules retrospectively for carrying out the purposes of this Act. Rules to be 16- Every rule made under this Act shall be laid, as soon as may be after it is laid before made, before State Legislature, while it is in session for a total period of Legislature

thirty days, which may be comprised in one session or in two or more successive sessions; and if, before the expiry of the session immediately following the session of the successive sessions aforesaid, if House agrees in making any modification in the rule or agree that the rule should not be made; the rule shall thereafter have effect only in such modified form or be of no effect, 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 that rule.

Power to 17-²{(1) If any difficulty arises in giving effect to the provisions of this Act, remove the State Government may, by notification or order, make such difficulties

provisions which are not inconsistent with the provisions of this Act, as appears to be necessary or expedient, for removing the difficulties.

(2) Every Order made under this section shall, as soon as may after it is made, be laid before State Legislative Assembly.}

Protection of 18- No suit, prosecution or other legal proceeding shall lie against the State action taken in Government or any officer of the State Government or the members of good faith

the admission and fee regulatory committee and the appellate authority, for anything, which is in good faith done or intended to be done under this Act.

Transitory 19- Till the admission and fee regulatory committee under section 4 of this provisions Act is constituted and established the committees constituted by the State Government under Hon'ble Supreme Court Judgment in Islamic

Academy of Education and others Vs State of Kamataka shall continue to be in existence and shall remain functional. These committees may exercise all or any of the powers and responsibilities conferred under this Act.

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Repeal and 20- (1) The Uttarakhand Non-Minority Unaided Private Professional Saving Educational Institutions (Regulation of Admission and Fixation of Fee) Ordinance, 2006, 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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