dze la[;k& 213 iathd`r la[;k&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] cq/kokj] 10 fnlEcj] 2014 bZ0 vxzgk;.k 19] 1936 "kd lEor~ mRrjk[k.M "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx la[;k 337@xxxvi(3)/2014/86(1)@2014 nsgjknwu] 10 fnlEcj] 2014
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; voLFkkiuk fodkl ifj'kn fo/ks;d] 2014 dks fnukad 09 fnlEcj] 2014 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 27 o'kZ 2014 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
1
mRrjk[k.M jkT; voLFkkiuk fodkl ifj"kn vf/kfu;e] 2014 ¼mRrjk[k.M vf/kfu;e la[;k 27 o"kZ] 2014½ mRrjk[k.M jkT; voLFkkiuk fodkl ifj"kn ds xBu vkSj mlls lEcfU/kr vkuq"kk afxd fo"k;ksa ds fofu;eu ds fy,&
vf/kfu;e
Hkkjr x.kjkT; ds iSalBosa o'kZ esa mRrjk[k.M fo/kku lHkk }kjk fuEufyf[kr :i esa vf/kfu;fer gks&
Lakf{kIr uke ,oa izkjEHk 1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M jkT; voLFkkiuk fodkl ifj"kn vf/kfu;e] 2014 gSA
¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M esa gksxkA
¼3½ ;g ml rkjh[k dks izòr gksxk tks jkT; ljdkj]
jkti= esa vf/klwpuk }kjk fu;r djsaA
ifjHkk"kk;sa 2- bl vf/kfu;e esa tc rd fd lanHkZ ls vU;Fkk visf{kr u gks ¼d½ ^^ifj"kn^^ ls /kkjk 3 ds vUrxZr xfBr mRrjk[k.M jkT;
voLFkkiuk fodkl ifj"kn vfHkizsr gS(
¼[k½ ^^fofgr^^ ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa
}kjk fofgr vfHkizsr gS(
¼x½ ^^ljdkj^^ ls mRrjk[k.M dh jkT; ljdkj vfHkizsr gS (
¼?k½ ^^lnL;^^ ls ifj"kn dk lnL; vfHkizsr gS vkSj blds
vUrxZr mldk v/;{k Hkh gS(
¼M-½ ^^fo/kku lHkk^^ ls mRrjk[k.M dh fo/kku lHkk vfHkizsr gSA jkT; voLFkkiuk fodkl ifj"kn
dk xBu rFkk mldk {ks=kf/kdkj
3 ¼1½ jkT; ljdkj mi/kkjk ¼2½ esa mfYyf[kr {ks=kf/kdkj ds
iz;kstu ds fy, jkT; voLFkkiuk fodkl ifj"kn ¼ftls ;gka
vkxs ifj"kn dgk x;k gS½ Kkr uke ls LFkkfir dj
ldsxhA
¼2½ ifj"kn dk {ks=kf/kdkj ,slk gksxk tSlk jkT; ljdkj }kjk
fu;eksa esa fofgr fd;k tk;A
2
ifj"kn dk v/;{k] mik/;{k ,oa lnL;
4- ¼1½ jkT; ljdkj fo/kku lHkk ds fuokZfpr lnL;ksa esa ls fdlh ,d lnL; dks ifj"kn dk v/;{k rFkk ,d lnL; dks mik/;{k fu;qDr dj ldsxhA
¼2½ jkT; ljdkj ifj"kn esa fuEufyf[kr lnL;ksa dks ukefufn"ZV dj ldsxh&
¼d½ voLFkkiuk fodkl vk;qDr& lnL;&lfpo
¼[k½ izeq[k lfpo@lfpo] foRr& insu lnL;
¼x½ izeq[k lfpo@lfpo] fu;kstu& insu lnL;
¼?k½ izeq[k lfpo@lfpo] fof/k ,oa U;k;& insu lnL; ¼M+½ izeq[k lfpo@lfpo] ou ,oa i;kZoj.k& insu lnL; ijUrq ;g fd jkT; ljdkj fo'ks"k ifjfLFkfr esa xSj ljdkjh lnL;ksa dh fu;qfDr ftudh la[;k rhu ls vf/kd ugha gksxh] fu;qDr dj ldsxh(
ijUrq ;g vkSj fd mi;qZDr mi/kkjk ¼2½ esa mfYyf[kr lnL;ksa ds brj fo"k;ksa ds fy, lEcfU/kr foHkkx ds lfpo@izeq[k lfpo vkeaf=r lnL; ds :i esa izfrHkkx dj ldsaxsA
¼3½ ifj"kn ds v/;{k ,o mik/;{k dk dk;Zdky dk;ZHkkj xzg.k djus dh rkjh[k ls fo/kku lHkk lnL; ds :i esa mldh dk;kZof/k dh rkjh[k rd gksxhA
¼4½ ifj"kn ds lnL;k sa dk dk;Zdky ,slk gksxk tSlk fu;eksa esa fofgr fd;k tk;A
ifj"kn dh cSBdsa] x.kiwfrZ rFkk
vU; fo"k;ksa dk fofu;eu
5- ¼1½ ifj"kn dh o"kZ esa U;wure rhu cSBdsa gksaxh vkSj ifj"kn dk v/;{k nsgjknwu esa cSBd vkgwr djus ds fy, vf/kdr̀ gksaxsA
ijUrq ;g fd ifj"kn dk v/;{k vko';drkuqlkj
jkT; ds vU; LFkkuksa ij Hkh cSBd vk;ksftr dj ldsaxsA ¼2½ ifj"kn dh cSBdksa dh x.kiwfrZ rFkk vU; fo"k;ksa dk fofu;eu ,sls gksxk] tSlk fu;eksa esa fofgr fd;k tk;A ¼3½ ifj"kn dh cSBdksa ds vk;kstu dk uksfVl rFkk mldk dk;ZoR̀r lnL;&lfpo ds gLrk{kj ls vfHkizekf.kr fd;k
3
tk;sxkA ifj"kn ds v/;{k] mik/;{k rFkk xSj ljdkjh lnL;ksa dk osru ,oa HkRrs
6- ifj"kn ds v/;{k] mik/;{k rFkk xSj ljdkjh lnL;ksa dk osru rFkk HkRrs ,oa vU; 'krsZa ,slh gksxh] tSlk jkT; ljdkj }kjk fu;eksa esa fofgr fd;k tk;A
ifj"kn ds v/;{k] mik/;{k rFkk
xSj ljdkjh lnL;ksa dks gVk;k
tkuk
7- jkT; ljdkj ifj"kn~ ds v/;{k] mik/;{k rFkk xSj ljdkjh lnL;ksa dks ,slh jhfr ls rFkk ,slh 'krksZa ij tSlk jkT; ljdkj }kjk fu;eksa esa fofgr fd;k tk;] ls muds inksa ls gVk ldsxhA
ifj"kn ds vk;&O;;d rFkk vU;
ys[kksa dk j[kk tkuk rFkk mudh
ys[kkijh{kk
8- ifj"kn ds vk;&O;;d ,oa ys[kksa dk j[kj[kko rFkk mudh ys[kkijh{kk dh jhfr ,slh gksxh] tSlk jkT; ljdkj }kjk fu;eksa esa fofgr fd;k tk;A
fu;e cukus dh 'kfDr 9- ¼1½ jkT; ljdkj bl vf/kfu;e ds fdz;kUo;u gsrq fu;e cuk ldsxhA
¼2½ jkT; ljdkj }kjk cuk;s x;s fu;eksa dks mlds cuk;s tkus ds i'pkr ;Fkk'kh?kz fo/kku lHkk ds iVy ij j[ks tk;sxsaA fujlu ,oa O;kof̀Rr 10- ¼1½ mRrjk[k.M jkT; voLFkkiuk fodkl ifj'kn v/;kns"k] 2014 ¼v/;kns"k la[;k 05 o'kZ 2014½ ,rn~}kjk
fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr v/;kns"k ds v/khu dh x;h dksbZ ckr ;k dkjZokbZ bl vf/kfu;e ds
rRLFkkuh mica/kksa ds v/khu dh x;h le>h tk;sxhA
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THE UTTARAKHAND STATE INFRASTRUCTRE DEVELOPMENT BOARD ACT, 2014
(THE UTTARAKHAND ACT No. 27 OF 2014)
to establishment the Uttarakhand State Infrastructure Development Board and for matters connected therewith or incidental thereto
AN
ACT
Be it enacted by the Uttarakhand State Assembly in the Sixty-fifth Year of the Republic of India as follows:
Short title and commencement
1. (1) This Act may be called the Uttarakhand State Infrastructure Development Board Act, 2014.
(2) it extends to the whole of State of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires,-
(a) "Board" means the Uttarakhand State Infrastructure Development Board constituted under section 3,
(b) '"Prescribed" means prescribed by the rules under this Act.
(c) "Government" means the Government of the Uttarakhand;
(d) "Member" means member of the board and include its chairman,
(e) "Legislative Assembly" means Legislative Assembly of the Uttarakhand.
Constitution of the State
Infrastructure Development Board and its
3. (1) There shall be established a State Infrastructure Development Board (hereinafter referred as Board) for the purpose of mentioned jurisdiction in sub section (2).
(2) The jurisdiction of the Board shall be such as may be
5
jurisdiction. prescribed by the State Government.
Chairman, Vice- chairman and members of the Board
4. (1) The State Government may make appoint a Chairman and a Vice-chairman amongst from the elected members of the Legislative Assembly.
(2) The State Government may make nominate the following members in the Board.
(a) Infrastructure Development
Commissioner
Member
Secretary
(b) Principal Secretary / Secretary finance
Ex officio
member
(c) Principal Secretary / Secretary planning Ex officio
member
(d) Principal Secretary / Secretary Law and LR Ex officio
member
(e) Principal Secretary / Secretary Forest and environment
Ex officio
member
Provided that the State Government may make appoint non Governmental members which numbers shall not more than three in special circumstances, Provided further that for the different matters the Principal Secretary/Secretary of the concerning department may make participate as a invitee members in additions to the members mentioned in aforesaid sub-section (2).
(3) The tenure of the Chairman and Vice- chairman from the date of resuming his duties shall be date of his tenure as a Legislative Assembly member.
(4) The tenure of the members of the Board shall be such
6
as may be prescribed.
Meetings, quorum and regulation of other matters of the Board
5.
(1) There shall be minimum three meetings conducted by the Board in a year and the Chairman of the Board shall authorized conducted a meeting in Dehradun, Provided that as per necessity, the Chairman may make summon meeting in other places of the State.
(2) The quorum of the meeting and regulation of other matters shall be such as may be prescribed.
(3) The notice of the meetings and the minutes of Board shall be countersigned with the signature of the Member -Secretary.
Pay and allowance of the Chairman, Vice-Chairman and non
Governmental members
6. The pay and allowance and other terms of the Chairman, Vice- Chairman and non Governmental members shall be such as may be prescribed by the Government.
Removal of the Chairman, Vice- Chairman and non
Governmental members
7. The State Government may make remove of his post of the Chairman, Vice-Chairman and non Governmental members in such manner and in such terms as may be prescribed by the State Government.
Maintenance of the Budget and other accounts of the Board and audit
8. The Budget and maintenance of the account of the Board and manner of audit shall be such as may be prescribed by the State Government.
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Power to make rules
9. (1) The State Government may make rules to carry out the provisions of this Act.
(2) Rules made by the State Government shall as soon as may be after it is made, be laid before the State Assembly.
Repeal and Saving
10 (1) The Uttarakhand State Infrastuctre Development Board Ordinance, 2014(Ordinance no 05 of 2014) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
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