dze la[;k& 131 iathd`r la[;k&Mh0,u0@30@03 ¼ykblsUl Vw iksLV fonkmV izhisesUV½ ljdkjh xtV] mÙkjkapy
mÙkjkapy ljdkj }kjk izdkf"kr
vlk/kkj.k
fo/kk;h ifjf"k'V
Hkkx&1] [k.M ¼d½
¼mÙkjkapy vf/kfu;e½
nsgjknwu] lkseokj] 19 tuojh]2004 bZ0 ikS'k]29] 1925 "kd lEor~
mÙkjkapy "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx la[;k 503@fo/kk;h ,oa lalnh; dk;Z@2003 nsgjknwu] 19 tuojh] 2004
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk ikfjr gfj}kj vuUr dqEHk fuf/k fo/ks;d] 2003 dks fnukad 16&01&2004 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 31 lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
1
gfj}kj vuUr dqEHk fuf/k vf/kfu;e] 2003 ¿vf/kfu;e la[;k 31] o'kZ 2003À ¼dqEHk {ks= ds laj{k.k ,oa fodkl ds fy;s fuf/k LFkkfir fd;s tkus gsrq vf/kfu;e
Hkkjr x.kjkT; ds pkSouosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS%&& v/;k;&1
Lakf{kIr uke] foLrkj
,oa izkjEHk
1- ¼1½ ;g vf/kfu;e gfj}kj vuUr dqEHk fuf/k vf/kfu;e] 2003 dgyk;sxkA ¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M jkT; esa gksxkA ¼3½ ;g rRdky izHkkoh le>k tk;sxkA
IkfjHkk'kk;sa 2- Tkc rd lanHkZ esa vU;Fkk visf{kr u gks] bl vf/kfu;e esa&&& ¼d½ ^^gfj}kj vuUr dqEHk fuf/k** dk rkRi;Z dqEHk {ks= ds laj{k.k ,oa fodkl ds fy, LFkkfir fuf/k ls gS(
¼[k½ ^^v/;{k** dk rkRi;Z v/;{k] dk;Zdkfj.kh fuf/k ls gS( ¼x½ ^^mik/;{k** dk rkRi;Z mik/;{k] dk;Zdkfj.kh fuf/k ls gS( ¼?k½ ^^lnL; lfpo** dk rkRi;Z lnL; lfpo] vuUr fuf/k ls gS( ¼³½ ^^o'kZ** dk rkRi;Z igyh viSzy ls izkjEHk gksus okys 12 ekg ls gS( ¼p½ ^^dks'k** dk rkRi;Z bl vf/kfu;e ds izkfo/kkuksa ds vUrxZr izkIr izkfIr;ksa ls gS( ¼N½ ^^jkT; ljdkj** dk rkRi;Z mRrjk[k.M ljdkj ls gSA
v/;k;&2
fuf/k dh dk;Zdkfj.kh 3- ¼1½ fuf/k dh ,d dk;Zdkfj.kh gksxh] tks fuf/k ds dk;Zdykiksa dk izcU/k djsxh ,oa vf/kfu;e ds v/hku ;k mlds }kjk lkSais x;s dk;ksZa dk fu'iknu djsxhA fuf/k ds foRrh; ,oa brj leLr dk;Zdyki dk;Zdkfj.kh }kjk iz"kkflr gksaxsA ;g ,d fuxfer fudk; gksxk
ftldh lkjLor mRrjkf/kdkfjrk rFkk ,d lkekU; eqnzk gksxhA
¼2½ dk;Zdkfj.kh ds fuEu lnL; gksaxs&&
¼d½ insu lnL;%
1- Eqk[;ea=h] mRrjk[k.M jkT; &v/;{k
2- "kgjh fodkl ea=h] mRrjk[k.M jkT;&mik/;{k
3- Eqk[; lfpo] mRrjk[k.M ljdkj& lnL;
4- Lkfpo] fu;kstu] mRrjk[k.M ljdkj &lnL;
5- Lkfpo] foRr] mRrjk[k.M ljdkj&lnL;
6- Lkfpo] LokLF;] mRrjk[k.M ljdkj&lnL;
7- Lkfpo] i;ZVu] mRrjk[k.M ljdkj& lnL;
8- Lkfpo] laLdf̀r] mRrjk[k.M ljdkj&lnL;
9- Lkfpo] "kgjh fodkl] mRrjk[k.M ljdkj&lnL; lfpo
2
10- vk;qDr x<+oky e.My] x<+oky&lnL; 11- dqEHk esykf/kdkjh] gfj}kj & lnL; 12- v/;{k] v[kkMk+ ifj'kn~ gfj}kj& lnL; 13- Jh xaxk lHkk] gfj}kj ds vf/kdr̀ izfrfuf/k&lnL; 14- ftykf/kdkjh] nsgjknwu] gfj}kj] ikSMh+ ,oa fVgjh&lnL; ¼[k½ ukfer lnL; %&
¼1½ dk;Zdkfj.kh vf/kdre pkj lnL;ksa dks rhu o'kZ dh vof/k ds fy, ukfer dj ldsxhA
¼2½ dk;Zdkfj.kh }kjk O;kikj ,oa m|ksx] foKku ,oa izkS|ksfxdh] dyk ,oa laLdf̀r] lekt lsok ,oa lkfgR; ds {ks=ksa ds ew/kZU; O;fDr;ksa dks laj{kd dh izkfLFkfr ls foHkwf'kr fd;k tk ldrk gSA bu laLFkkvksa dks fuf/k ds mn~ns";ksa ,oa dkj.kksa dks vxzlj djus gsrq cgqewY; ijke"kZ@laj{k.k nsus gsrq vkeaf=r fd;k tk ldsxkA
dk;Zdkfj.kh dh
"kfDr;ka] drZO; ,oa vf/kdkj
4- ¼1½ fuf/k ds dk;Zdykiksa dk lapkyu ,oa izcU/ku dk;Zdkfj.kh }kjk fd;k tk;sxk] tks mfYyf[kr y{;ksa ,oa mn~ns";ksa ds vuq:i fuf/k dh ,slh "kfDr;ksa ,oa izkf/kdkj dk iz;ksx djsxh tk s blds lqxe lapkyu ds fy, foosdiw.kZ vkSj vko";d gksA ¼2½ fuf/k dh leLr py ,oa vpy ;k vU; izdkj dh lEifRr dk;Zdkfj.kh esa fufgr gksxhA ¼3½ iwoZxkeh izkfo/kkuksa dh O;kidrk ij izfrdwy Mkys fcuk dk;Zdkfj.kh dh fuEufyf[kr
"kfDr;ka gksaxh %&& ¼,d½ migkj] nku] vuqnku] fofue;] iV~Vk }kjk Hkwfe] Hkou ;k vU; LFkkoj lEifRr dk mlls layXu lHkh vf/kdkjksa lfgr vtZu djuk(
¼nks½ fuf/k dh lEifRr dk izcU/ku djuk(
¼rhu½ fuf/k ds fy, migkj] nku] vuqnku vkfn }kjk /ku tqVkuk( ¼pkj½ fuf/k ds fy, ,oa fuf/k dh vksj ls /ku] izfrHkwfr;ksa] foys[k ,oa vFkok vU; py lEifRr;ka izkIr djuk(
¼ikap½ vius izR;kfir vfHkdrkZvksa }kjk jlhn fuxZr djuk] foys[kksa dk fu'iknu ,oa gLrk{kj djuk] pSdksa vFkok vU; ijdzkE; fy[kr dk i'̀Bkadu ;k fefr dkVu djuk(
¼N%½ mu vfHkys[kksa ,oa fy[krksa dk fuekZ.k] fu'iknu ,oa mu ij gLrk{kj djuk tks fuf/k ds dk;Zdykiksa ds lapkyu o fuf/k dh lEifRr ds izcU/ku ds fy, mfpr ,oa vko";d gks(
¼lkr½ fuf/k dh fdlh py ;k vpy lEifRr dk izcU/ku] vUrj.k] fuiVku( ¼vkB½ inkf/kdkfj;ksa dh "kfDr;ksa] dR̀;ksa ,oa dr ZO;ksa dk fu/kkZj.k( ¼ukS½ fuf/k ds ys[kksa dh ys[kk ijh{kk gsrq ys[kk ijh{kd vFkok ys[kk ijh{kdksa dh fu;qfDr(
¼nl½ le;≤ ij mu ,oa mruh la[;k esa mu "krksZa ij O;fDr;ksa dks j[kuk tks fuf/k ds dk;Zdykiksa fuf/k }kjk vkjEHk fd;s x;s v/;;uksa] vUos'k.kksa] "kks/kksa] izf"k{k.kksa ,oa vU; xfrfof/k;ksa ds lapkyu gsrq mi;qDr gksa( ¼X;kjg½ fuf/k ds deZpkfj;ksa ij fu;a=.k ,oa mPPkLFkrk cuk;s j[kuk(
3
¼ckjg½ dk;Zdkfj.kh dks fuEu fo'k;ksa d s lEcU/k esa mifof/k;ka cukus dk vf/kdkj gksxk%&
¼d½ fuf/k dh lEifRr] dks'k] dk;Zdykiksa rFkk dk;ksZa dk izcU/ku( ¼[k½ le;≤ ij xfBr fudk;ksa ,oa dk;Zdkfj.kh dh cSBdksa ds vk;kstu ,oa lapkyu dh izfdz;k dk fu/kkZj.k(
¼x½ vU; ,sls fo'k; tks vko";d ik;s tk;saA
v/;{k@lnL; lfpo
dh "kfDr;ka ,oa
drZO;
5- /kkjk 4 esa fofgr "kfDr;ksa@drZO;ksa ds vfrfjDr v/;{k@lnL; lfpo dh fuEu
"kfDr;ka@ drZO; gksaxs&& ¼d½ v/;{k] fuf/k dk izeq[k gksxk] tks dk;Zdkfj.kh dh cSBdksa dk lHkkifrRo djsxk ,oa inkf/kdkfj;ksa rFkk dk;Zdkfj.kh ds lnL;ksa dks funsZ"k tkjh djsxkA og dk;Zdkfj.kh dh vkikr~ cSBd cqyk ldrk gSA
¼[k½ v/;{k dh vuqifLFkfr esa mik/;{k dk;Zdkfj.kh dh lHkh cSBdska dh v/;{krk djsxk rFkk v/;{k ds leLr drZO;ksa dk fuoZgu djsxk rFkk mlesa leLr os "kfDr;ka fufgr gksaxh tks mls vkSipkfjd :i ls fyf[kr :i esa v/;{k }kjk leuqnsf"kr dh tk;saA ¼x½ lnL; lfpo fuf/k dh lEifRr ij lkekU; fu;a=.k j[ksxk rFkk fuf/k ds iz"kklfud ,oa U;kf;d ekeyksa dh ns[kjs[k djsxkA lnL; lfpo ds fuf/k ds ys[kksa ds mfpr j[kj[kko rFkk mudh fu/kkZfjr okf'kZd ys[kk ijh{kk ds fy, mRrjnk;h gksxkA og v/;{k ds ijke"kZ vkSj iwoZ Lohdf̀r ls vkjEHk fd;s tkus okys dk;ksZa ds izLrko ,oa izkDdyu dk;Zdkfj.kh lfefr ds le{k izLrqr djsxkA
dk;Zdkfj.kh dh cSBdsa 6- dk;Zdkfj.kh dh cSBdsa okf'kZd gksaxh] ijUrq fo"ks'k fLFkfr;ksa esa tc dHkh vko";d gks v/;{k dh vuqefr ls bldh cSBd gks ldsxhA dk;Zdkfj.kh dh cSBd ds fy, iUnzg
fnu dh iwoZ lwpuk vkOk";d gksxhA vkikr ifjfLFkfr;ksa esa lnL; lfpo }kjk v/;{k dh vuqefr ls cSBd vYi lwpuk ij cqykbZ tk ldrh gSA
deZpkjhc̀Un ,oa muds
ikfjJfed
7- dk;Zdkfj.kh vius dR̀;ksa vkSj drZO;ksa ds n{krkiwoZd lapkyu gsrq vko";drkuqlkj fu;r vof/k ds fy, tks rhu o'kZ ls vuf/kd gksxh] fdlh O;fDr ;k O;fDr;ksa dks LVkQ esa vuqcU/k vFkok izfrfu;qfDr ij fu;qfDr rFkk mudh ,slh fu;qfDr ,oa ikfjJfed dh "krsZa fofgr dj ldsxh] ,slh fu;qfDr;ksa ij vkus okyk O;; fuf/k ds dk s'k ls ogu fd;k tk;sxkA
v/;k;&3
fuf/k dk;Zky; 8- fuf/k dk dk;kZy; lfpo] "kgjh fodkl] mRrjk[k.M "kklu] nsgjknwu vFkkZr fuf/k ds insu lfpo ds dk;kZy; esa iF̀kd izdks'B ds :i esa LFkkfir fd;k tk,xkA
fuf/k dk foRriks'k.k 9- ¼1½ dk;Zdkfj.kh ds izcU/ku ,oa fu;a=.k esa ,d dks'k LFkkfir fd;k tk;sxk] ftlesa fuf/k }kjk izkIr leLr /kujkf"k ¼ftlesa nku ,oa vuqnku vkfn lfEefyr gS½ tek dh tk;sxh rFkk mlls fuf/k ds lHkh [kpksZa dh ftuesa dksbZ Hkqxrku ;k vuqnku nsuk rFkk fdz;kfUor Hkkj lfEefyr gS] Hkqxrku fd;k tk;sxkA
¼2½ fuf/k] O;fDr;ksa] futh ,oa lkoZtfud laLFkkvksa] U;klksa] fuxfer fudk;ksa ,oa dsUnz rFkk jkT; nksuksa ljdkjksa ls izkIr nku ,oa va"knku vkfn fofHkUu L=ksrksa ls /ku tqVk;sxhA ¼3½ dk;Zdkfj.kh fuf/k esa tek dksbZ Hkh /kujkf"k jk'Vhª;dr̀ cSadksa esa lkof/k tek esa fuos"k dj ldrh gSA
4
¼4½ dk;Zdkfj.kh lk/kkj.k cgqer }kjk ikfjr ladYi }kjk dqy izkfIr;ksa dh nks frgkbZ rd lhfer /kujkf"k fuf/k ds y{;ksa vkSj mn~ns";ksa ds vuq:i lalaxr dk;ksZa@xfrfof/k;ksa ij mu rjhds ls tSlk og mi;qDr ,oa mfpr le>s] O;; djus dks vf/kdr̀ dj ldrh gSA
¼5½ pkVZM ,dkmUVsUV~l ,sDV] 1949 ]¼la[;k 38] o'kZ 1949½ esa fofgr vFkkZuqlkj O;olk;jr~ pkVZM ,dkmUVsUV }kjk ftls okf'kZd vk/kkj ij dk;Zdkfj.kh }kjk fu;qDr fd;k tk;sxk] fuf/k ds okf'kZd ys[kksa dh ys[kk&ijh{kk dh tk;sxhA
¼6½ ;Fkklk/; izR;sd o'kkZUr ds mijkar ;Fkk"kh?kz ijUrq vxys o'kZ ds 30 flrEcj ls foyEcre ugha] dk;Zdkfj.kh ml o'kZ ds ys[kk ijhf{kr ys[kksa vkSj lfefr dh izfrosnu vk[;k izdkf"kr djk;sxh rFkk mDr ys[kksa vkSj izfrosnu dh izfr;ka fuf/k ds lHkh lnL;ksa ,oa jkT; ljdkj dks vxzsflr djsxhA
¼7½ dk;Zdkfj.kh ds cSad [kkrs Hkkjrh; LVsV cSad dh nsgjkwnu ,oa gfj}kj dh eq[; "kk[kkvksa esa [kksys tk;saxs] tks fuf/k ds la;qDr lfpo ,oa dks'kk/;{k }kjk la;qDr :i ls ifjlapkfyr gksaxsA
Okkf'kZd iz"kklfud
izfrosnu
10- dk;Zdkfj.kh ml le; ds iwoZ tSlk jkT; ljdkj }kjk fu/kkZfjr fd;k tk;s izfr o'kZ fuf/k ds dk;Zdykiksa ds iz"kklu ds lEcU/k esa jkT; ljdkj dks izfrosnu izLrqr djsxhA v/;k;&4 ¼izdh.kZ½
jkT; ljdkj dh
ys[kk ,oa lwpuk;sa
ekaxus dh "kfDr
11- jkT; ljdkj dks ;g "kfDr gksxh fd og ,slh lwpuk,a ,oa ys[sk ekax ldrh gS] tks mlds fopkj ls mUgsa ;qfDr;qDr :i ls ;g lek/kku djus ds fy;s vko";d gksaxs fd fuf/k dk dks'k mfpr :i ls izcfU/kr] vuqjf{kr ,ao iz"kkflr gS ,oa dk;Zdkfj.kh ,slh vis{kk ij rRdky os lwpuk,a ,oa ys[ks jkT; ljdkj dks izLrqr djsxhA U;kf;d okn ,oa
dk;Zokgh ij izfrca/k
12- dk;Zdkfj.kh vFkok blds fdlh lnL; ds fo:) bl vf/kfu;e ds izkfo/kkuksa ds vUrxZr fuf/k ds mn~ns";ksa ,oa y{;ksa ds vuqlj.k esa ln~HkkoukiwoZd fd;s x;s fdlh dR̀; ;k rkRif;Zr :i ls le>s x;s fdlh d`R; ds fy;s dksbZ okn ;k dk;Zokgh fdlh U;k;ky; esa lafLFkr ugha dh tk ldsxhA
dk;Zdkfj.kh dh
mifu;e cukus dh
"kfDr 13- ¼1½ dk;Zdkfj.kh fuEu iz;kstuksa ds fy;s ,sls mifu;e cuk ldrh gS] tks bl vf/kfu;e vFkok blds vUrxZr fufeZr mifof/k vFkok fdlh vU; fof/k ls vlaxr u gks%&& ¼d½ v/;{k] mik/;{k] lnL; lfpo rFkk dk;Zdkfj.kh ds lnL;ksa esa drZO;ksa dk foHkktu(
¼[k½ cSBdksa ls brj muds fu.kZ;ksa ds vfHkfu"p;u dh jhfr(
¼x½ dk;Zdkfj.kh dh cSBdksa ds dkedkt dk lapkyu ,oa izfdz;k( ¼?k½ fdlh lnL; ;k milfefr ;k milfefr;ksa dks dk;Zdkfj.kh dh "kfDr;ksa dk izfrfu/kk;u(
¼³½ dk;Zdkfj.kh ds dk;kZy; esa j[ks tkus okys cgh [kkrs(
¼p½ fuf/k ds dks'k dh vfHkj{kk ,oa vfHkfu;kstu(
¼N½ dk;Zdkfj.kh ds ctV esa lfEefyr fd;s tkus okys ;k NksM+ fn;s tkus okys fooj.k
5
¼t½ cSBdksa dk le; ,oa LFkku( ¼>½ cSBdksa dh lwpuk fn;s tkus dh jhfr( ¼¥½ cSBd dh dk;Zokgh ds vfHkys[ku ,oa izdk"ku dh jhfr( ¼V½ dk;Zdkfj.kh dks fd;s x;s Hkqxrku gsrq ftu O;fDr;ksa }kjk jlhn tkjh dh tk;sxh(
¼B½ drZO;ksa dk ikyuA
¼2½ jkT; ljdkj dh iqf'V ds mijkar lHkh mifu;e vFkok orZeku mifu;eksa dk ifjorZu ;k fujlu ljdkjh xtV esa izdkf"kr fd;k tk;sxk ,oa rnqijkar fof/k dk cy j[ksaxsA dfBukb;ksa ds fuokj.k
dh "kfDr
14- vf/kfu;e ds izkfo/kkuksa ds izorZu esa ;fn dksbZ dfBukbZ mRiUu gksrh gS] rks jkT; ljdkj] vkn s"k }kjk ,slh dfBukbZ dks nwj djus ds fy;s dk;Zokgh dj ldrh gS tks bl vf/kfu;e ds vlaxr u gksA
6
HARIDWAR ANANT KUMBH NIDHI ACT, 2003
[Act No. 31 of 2003]
to establish fund for conservation and development of the Kumbh Mela area
AN
ACT
It is hereby enacted in the fifty-fourth year of the Republic of India as follows:--
Chapter-1
Short title, extent and
commencement
1. (1) This Act may be called Haridwar Ananth Kumbh Nidhi Act, 2003.
(2) It extends to the whole of Uttarakhand.
(3) It shall be deemed to have come into force at once. Definitions 2. In this Act, unless the context otherwise require—
(a) "Anant Kumbh Nidhi" Haridwar means fund established for conservation and development of the Kumbh Mela Area;
(b) "Chairman" means Chairman of the Executive Committee of Anant Kumbh Nidhi, Haridwar;
(c) "Vice-Chairman" means Vice-Chairman of the Executive committee of Anant Kumbh Nidhi, Haridwar;
(d) "Member Secretary" means Secretary of the Executive Committee of Anant Kumbh Nidhi, Haridwar;
(e) "Year" means 12 months commencing on the first day of April;
(f) "Fund" means the receipts received as per the provisions of this Act;
(g) "State Government" means the Government of Uttarakhand.
Chapter-2
Executive committee of the fund
3. (1) There shall be an Executive Committee for the management of the affairs of the fund and discharging the functions assigned to it by or under the Act. All affairs of the fund, pecuniary and otherwise, shall be administered by the Executive Committee. It shall be a body corporate and shall have a perpetual succession and a common seal.
(2) The following shall be the members of the executive committee:--
(a) Ex-officio Members:
1. Chief Minister of the State of Uttarakhand - Chairman
2. Minister for Urban Development of the State of Uttarakhand- Vice Chairman
3. Chief Secretary to the Govt. of Uttarakhand -Member
4. Secretary Planning to the Govt. of Uttarakhand - Member
5. Secretary Finance to the Govt. of Uttarakhand -Member
6. Secretary health to the Govt. of Uttarakhand -Member
7. Secretary Tourism to the Govt. of Uttarakhand - Member
8. Secretary Culture to the Govt. of Uttarakhand -Member
9. Secretary Urban Development Govt. of Uttarakhand - Member Secretary;
7
10. Commissioner, Garhwal Division -Member
11. Kumbh Mela Adhikari, Haridwar -Member
12. President, Akhara Parishad, Haridwar -Member
13. Authorized Representative of shri Ganga Sabha, Haridwar- Member
14. District Magistrate, Dehradun, Haridwar, Pauri & Tehri - Member
(b) Nominated members:
(1) The executive committee may nominate maximum four members, for a maximum period three years;
(2) Eminent persons from business & industry, science & Technology, Art & Culture, Social Service and Literature may be bestowed with the status of 'Patron' by the executive committee. These patrons may be invited to render valuable advice/guidance in furtherance of the aims and object5s of the fund.
Powers, duties
and Rights of
executive
committee
4. (1) The affairs of the fund shall be carried on and managed by the executive committee who shall exercise such power and authority of the fund as may be necessary and prudent for its smooth conduct consistent with the stated aims and objects.
(2) All properties, moveable and immovable or of any kind of the fund shall stand vested in the executive committee.
(3) Without prejudice to the generality of the forgoing provisions, the executive committee shall have following powers:-
(i) acquire by gift, donations, grants, exchange, lease lands, buildings or other immovable properties together with all rights appertaining thereto;
(ii) to manage the properties of the fund;
(iii) to raise funds for the fund through gifts, donations, grants etc;
(iv) to receive monies, securities, instruments and /or any other movable properties for and on behalf of the fund;
(v) to issue receipts, to sign and execute instruments and to endorse or discount cheque or other negotiable instrument through its accredited agents;
(vi) to, make sign and execute such documents and instruments as may be necessary and proper for carrying out the management of the property and affairs of the fund;
(vii) to manage, transfer, dispose of any, movable or immovable property of the fund;
(viii) to prescribe powers, functions and duties of the office bearers;
(ix) to appoint an auditor or auditors for auditing the accounts of the fund;
(x) to engage, from time to time, such and as many persons and on such terms and conditions, as may be fit for carrying out the affairs of the fund for conduction studies, investigations, researches, training and other activities undertaken by the fund;
8
(xi) to exercise control and super ordination over the staff of Fund;
(xii) the executive committee shall have the power to make bye laws in respect of the following matter:-
(a) management of properties, funds, affairs and works of the fund;
(b) procedure for convening and conduction of the meetings of the executive committee and such other bodies as may be set up from time to time;
(c) such other purpose as may be found necessary. Powers and
Duties of the
office bearers
Chairman/memb
er Secretary
5. Powers /Duties as prescribed in section 4 the following powers/duties of Chairman/member Secretary shall be in addition:-
(a) The Chairman shall be the head of the fund, who shall preside over all the meetings of the executive committee and issue instructions to office bearers and members of the Executive Committee. He can call any emergency meeting of the Executive committee.
(b) Vice Chairman shall preside over all the meetings of the Executive Committee in absence of the Chairman, and perform all the duties of the Chairman and shall be vested with all the powers which will be formally assigned to him by the Chairman in writing.
(c) Member Secretary shall exercise control over the property of the fund and look after the administrative and legal matters of the fund. Member Secretary shall be responsible for proper maintenance and prescribed annual audits of accounts of the fund. He/she shall put up proposals and estimates for works to be undertaken before the Executive Committee in consultation and with prior approval of the Chairman.
Meetings of the
Executive
committee
6. The Executive Committee shall meet annually but in special case may met whenever necessary with the permission of the Chairman. A fortnight's notice will be required for Executive Committee meeting. Under emergent circumstances meeting may be called by the secretary with the approval of the Chairman at short notice.
Staff and their
Remuneration
7. For the efficient performance of its duties and functions, the Executive Committee may engage on contract or deputation, for a fixed term not exceeding three years in any case, such person or persons on the staff as it deems necessary and prescribe the terms and conditions of such engagement and their remunerations. The expenditure to be incurred for such engagements shall be met out of the Nidhi funds.
Chapter-3
Office of fund 8. The office of the fund shall be formed as a separate cell adjunct to the office of the secretary, Urban Development, Govt. of Uttarakhand, Dehradun, i.e. ex-officio secretary of the fund.
Finances of the
fund
9. (1) There shall be established a fund under the management and control of the Executive Committee into which shall be paid all monies. (Including donations and grants etc.) received by the fund and out of which shall be met all expenses including any payments or grants made and liabilities incurred by the fund.
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(2) The fund will raise funds from the various sources, including donations and contributions from individuals, public and private institutions, trusts, bodies corporate, and both Union and State Government.
(3) The Executive Committee may invest any money for the time being standing to the credit of the fund in fixed deposits with the nationalized banks.
(4) The Executive committee by a resolution passed by simple majority authorizes spending of moneys, limited to two thirds of its total receipts, on works/ activities consistent with the aims and objects of the fund in such manner as it deems fit and proper.
(5) The annual accounts of the fund shall be subject to audit by a Chartered Accountant in practice within the meaning of the Chartered Accountant Act, 1949 to be appointed annually by the Executive committee.
(6) As soon as may be practicable after the end of each year, but not later than the 30thday of September of the year next following, the Executive committee shall cause to be published in the Gazette of Uttarakhand a copy of the audited accounts and the report of the Executive committee for that year and copies of the said accounts and report shall be forwarded to the State Government and to all the members of the Fund.
(7) The bank accounts of the fund shall be opened with the State bank of India Main Branch, Dehradun and Haridwar, which shall be operated jointly by the Joint Secretary and the Treasurer of the Fund.
Annual
administrative
Report
10. The Executive Committee shall annually submit to the State Government a report on the administration of the affairs of the fund by such time as the State Governments may prescribe.
Chapter-4 Miscellaneous
Power of the state
Government call for
information and accounts
11. The State Government shall have power to call for such information and accounts as may in their opinion be necessary for reasonably satisfying themselves that the fund is properly managed, maintained and administered, and the Executive Committee shall, on such requisition, furnish forthwith such information and accounts to the State Government. Bar to suit or
proceedings
12. No suit or proceedings shall lie in any court against the Executive Committee or its members for anything done or purported to be done by them in good faith in pursuance of the aims and objects of the fund under the provisions of this Act.
Power of the
Executive
committee to
make bye-rules
13. (1) The committee may make bye-laws not inconsistent with this Act or any other law for the following provisions:--
(a) the division of duties among the Chairman, the Vice-Chairman, the member Secretary and the members of the Executive committee;
(b) the manner in which their decision may be ascertained otherwise than at the meetings;
(c) the procedure and conduct of business at meetings of the Executive committee;
(d) the delegation of powers of the executive Committee to individual members or to a sub-committee or sub-committee;
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(e) the books of accounts to be kept at the office of the Executive Committee;
(f) the custody and deployment of the fund;
(g) the details to be included in or excluded from the budget of the Executive Committee;
(h) the time and place of its meetings;
(i) the manner in which notice of its meetings shall be given;
(j) the manner in which the proceedings of its meetings shall be recorded and published;
(k) the persons by whom receipts may be issued for monies paid to the committee;
(l) the performance of duties.
(2) All bye-laws or cancellation or alteration of existing bye-laws after they have been confirmed by the State Government shall be published in the official Gazette, and shall thereafter have the force of law. Power to
Remove
Difficulties
14. If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, take action not inconsistent with this act for purpose of removing the difficulty.
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