Uttarakhand act 039 of 2016 : The BHAGWANT GLOBAL UNIVERSITY ACT, 2016

dze l[a ;k& 192¼d½ iathd`r l[a ;k&;w0,0@Mh0vks0@Mh0Mh0,u0@30@2015&17 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

ngs jknuw ] lkseokj] 19 fnlEcj] 2016 bZ0

vxzgk;.k] 28] 1938 "kd lEor~

mRrjk[k.M "kklu

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

la[;k 344@fo/kk;h ,oa lalnh; dk;Z@2016

ngs jknuw ] 19 fnlEcj] 2016

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 Hkxoar Xykcs y fo"ofo|ky; fo/ks;d] 2016 dks fnukad 09 fnlEcj] 2016 dk s vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 39 lu 2016 ds :i esa loZ&lk/kkj.k dh lwpukFk Z bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA

1

Hkxoar Xykcs y fo'ofo|ky; vf/kfu;e] 2016 ¼mRrjk[k.M vf/kfu;e l[a ;k-39 o'k]Z 2016½ vuqdzef.kdk

/kkjk,a	fooj.k
	v/;k; & ,d izkjfEHkd
1	lfa {kIr uke ,oa izkjHHk
2	ifjHkk"kk,a
	v/;k; & nks fo”ofo|ky; ds mn~ns';
3	fo”ofo|ky; dh LFkkiuk
4	fo'ofo|ky; dk foRrh; lgk;rk vkfn ds fy, gdnkj u gksuk
5	fdlh lLa Fkk dk s lEc) djus dh 'kfDr u gksuk
6	fo'ofo|ky; ds mn~ns';
7	fo'ofo|ky; dh 'kfDr;k¡
8	fo'ofo|ky; es a lHkh ox]Z tkfr ,oa fyax dh igq¡p gksxh
9	jk"Vªh; izR;k;u
	v/;k; & rhu fo'ofo|ky; ds vf/kdkjh
10	fo'ofo|ky; ds vf/kdkjh
11	dqyk/;{k ¼foftVj½
12	dqykf/kifr
13	izfr dqykf/kifr
14	dqyifr
15	izfr&dqyifr
16	dqylfpo
17	lda k;k/;{k
18	foRr vf/kdkjh

2

19	vU; vf/kdkjh x.k
	v/;k;&pkj fo'ofo|ky; ds izkf/kdkjh
20	fo”ofo|ky; ds izkf/kdkjh
21	O;OkLFkkid e.My o mldh “kfDr;kWa
22	izcU/k e.My
23	fo|k ifj"kn
24	foRr lfefr
25	vU; izkf/kdj.k
26	fjfDr ds dkj.k dk;Zokgh dk vfof/kekU; u gksuk
	v/;k; & ikpa ifjfu;e vkSj fu;e
27	Ikfjfu;e
28	ifjfu;e dSls cuk;s tk;sxa s
29	ifjfu;e es a la”kks/ku djus dh “kfDr
30	fu;e
31	fu;e dSls cuk;sa tk;
32	fu;ekas dk s l”a kksf/kr djus dh “kfDr
	v?;k; & 6 izdh.kZ
33	mRrjk[k.M ds LFkk;h fuokfl;ks a ds fy;s miyC/k
34	deZpkfj;kas dh los k”krsZ
35	vihy dk vk/kkj
36	Hkfo"; fuf/k ,oa is”a ku
37	fo'ofo|ky; izkf/kdj.k vkSj fudk;ks a ds xBu ds ckjs es a fookn
38	lfefr;ks a dk xBu
39	vkdfLed fjfDr;ks a dh iwfrZ
40	lnHkkouk iwoZd dh x;h dk;Zogh ds fy, lja {k.k
41	lØa Ek.kdkyhu micU/k

3

42	LFkk;h foU;kl fuf/k
43	lkekU; fuf/k
44	fodkl fuf/k
45	fuf/k dk vujq {k.k
46	okf"kZd izfrosnu
47	ys[kk o y[s kk ijh{kk
48	fo'ofo|ky; ds vfHkys[k dks fl) djus dh jhfr
49	fo'ofo|ky; dk fo?kVu
50	fo'ofo|ky; ds fo?kVu ds le; fo'ofo|ky; ds O;;
51	dfBukb;ks a dk fujkdj.k

4

Hkxoar Xykcs y fo'ofo|ky; vf/kfu;e] 2016 ¼mRrjk[k.M vf/kfu;e l[a ;k 39 o'kZ] 2016½ rduhdh f'k{kk] fpfdRlk ,oa nUr fpfdRlk f'k{kk] fof/k f'k{kk] mM~M;u f'k{kk] lkekftd foKku] lkekU; foKku ,oa vU; {ks=ks a dh f'k{k.k] ifz 'k{k.k ,oa 'kk/s k dk;Z ls lEcfU/kr f'k{kk iznku ds mn~ns'; ls Lkkls k;Vh ,DV ds v/khu ita hdr̀ ^^Hkxora ,Tkwds"ku Qkm.M"s ku^^¼lkslk;Vh½ ub Z fnYyh ¼s-42899/2002½}kjk ikz ;kfs tr Hkxora Xykcs y fo'ofo|ky;] dkVs }kj] ikMS +h x<+oky] mRrjk[k.M+ uked futh fo'ofo|ky; dh LFkkiuk ,oa mlds fuxeu ds fy,

laf{kIr uke ,oa izkjHHk	1-	¼1½ bl vf/kfu;e dk laf{kIr uke Hkxoar Xykscy fo'ofo|ky; vf/kfu;e] 2016 gSA ¼2½ ;g ml rkjh[k dks izoR̀r gksxk tks jkT; ljdkj vf/klpw uk }kjk fu;r djsA
ifjHkk"kk,a	2-	tc rd fd lUnHkZ es a vU;Fkk dksbZ visf{kr u gks] bl vf/kfu;e] 2016 es a %& ¼d½ ^fo|k ifj’kn~̂ ls fo'ofo|ky; dk fo|k ifj’kn~ vfHkizsr gS( ¼[k½ ^izkf/kdkjh^ ls fo”ofo|ky; dk izkf/kdkjh vfHkizsRk gS( ¼x½ ^O;oLFkkid e.My^ ls fo”ofo|ky; dk O;oLFkkid e.My vfHkizsr gS( ¼?k½ ^izcU/k e.My^ ls fo”ofo|ky; dk izca/k e.My vfHkizsr gS( ¼M½ ^ikB~;Øe e.My^ ls fo”ofo|ky; dk ikB~;Øe e.My vfHkizsr gS( ¼p½ ^ijh{kk e.My^ ls fo”ofo|ky; dk ijh{kk e.My vfHkizsr gS( ¼N½ ^dqykf/kifr] izfrdqykf/kifr ^dqyifr^] ^izfrdqyifr^] ^dqy lfpo^] ^ijh{kk fu;a=d] ladk;k/;{k^ ,oa foÙk vf/kdkjh ls Øekuqlkj fo'ofo|ky; ds ^dqykf/kifr] izfrdqykf/kifr ^dqyifr^] ^izfrdqyifr^] ^dqy lfpo^] ^ijh{kk fu;a=d] ladk;k/;{k^ ,oa foÙk vf/kdkjh vfHkizsr gS( ¼t½ ^ifjlj^ ls fo”ofo|ky; dk ifjlj vfHkizsr gS( ¼>½ ^la?kVd egkfo|ky;^ ls fo”ofo|ky; }kjk vuqjf{kr rFkk izcfU/kr fdlh egkfo|ky; ;k laLFkk vfHkizsr gS( ¼´½ ^dSfj;j ,dsMeh ls.Vj^ ls ,sls dsUnz vfHkizsr gS] tks fo”ofo|ky; }kjk LFkkfir] ekU; ,oa vuqjf{kr gks] ftldk mi;ksx nwjn”̀; izlkj.k izkIr djus] bZ&esy] bUVjusV ikjLifjd laokn izf'k{k.k] O;k[;ku] xks’Bh ,oa dk;'Z kkyk vk;kfs tr djus] fo|kfFkZ;ksa ds fy, lykg] ijke”kZ ,oa vU; lgk;rk ds mn~ns'; ls fd;k x;k gks( ¼V½ ^ifjlj ds ^funs'kd^ ;k la?kVd egkfo|ky; ds lEcU/k es a izkpk;@Z Mhu ls gS] ml ifjlj ;k la?kVu egkfo|ky; dk iz/kku vfHkizsr gS vkSj tgka izkpk;@Z Mhu ugha gS]

5

mi izkpk; Z ;k RkRle; izkpk;Z@Mhu ds :i es a dk; Z djus ds fy, fu;qDr dksbZ vU; O;fDr Hkh lfEefyr gS(

¼B½ ^nwjLFk f'k{kk i)fr^ ls jkT; ds Hkhrj f"k{kk dh og i)fr vfHkizsr gS] ftles a f"k{k.k ds fy, ,sls lwpuk izkS|ksfxdh vkSj lapkj ek/;e tSls eYVhehfM;k] Ikzlkj.k] nwjn"̀; izlkj.k ¼VsyhdkfLaVx½] b.UVjusV ij vkWuykbu] nwjlapkj dh vU; ikjLifjd fof/k;ka] bZ&esy b.VjusV] dEI;wVj] ikjLifjd laokn] bZ&yfuZax] i=kpkj ikB~;Øe] xks'Bh] lEidZ dk;ØZ e ;k ,sls fdlh nks ;k vf/kd ek/;eks a dk la;qDr :Ik ls mi;ksx fd;k x;k gks(

¼M½ ^tek jkf'k^ ls fo"ofo|ky; }kjk Nk=ksa ls fy;s x, ,slh jkf"k vfHkizsr gS] tk s fd okilh ;ksX; gS(

¼<½ ^ladk;k/;{k^ ls fo"ofo|ky; dk ladk;k/;{k ¼Mhu½ vfHkizsr gS( ¼.k½ ^foHkkx^ ls fo"ofo|ky; dk foHkkx ¼'kSf{kd bdkbZ½ vfHkizsr gS] ftlesa ,d ;k ,d ls vf/kd fo'k;kas es a v/;;u o 'kks/k dk; Z fd;k tk jgk gks(

¼r½ ^deZpkjh^ ls fo"ofo|ky; }kjk fu;qDr deZpkjh vfHkizsr gS] vkSj blds vUrxZr fo"ofo|ky;] ;k fdlh la?kVd egkfo|ky; ds v/;kid vkSj vU; deZpkjh Hkh lfEefyr gS(

¼Fk½ ^foÙk lfefr^ ls fo"ofo|ky; dh foÙk lfefr vfHkizsr gS(

¼n½^ladk;^ ls fo"ofo|ky; dk ladk; vfHkizsr gS(

¼/k½^'kqYd^ ls fo"ofo|ky; }kjk Nk=ks a ls fy;s x, ,slh jkf'k vfHkisrz gS] tks fd "kqYd ds rgr vkrh gS ,oa okilh ;ksX; ugha gS(

¼u½ ^ljdkj^ ls mRrjk[k.M ljdkj vfHkizsr gS(

¼i½ ^Nk=kokl^ ls fo"ofo|ky; vFkok la?kVd egkfo|ky; }kjk vuqjf{kr rFkk ekU; Nk=ks a ds vkokl dh bdkbZ vfHkizsr gS(

¼Q½ ^^izk;kstd laLFkk^^ ls Lkkslk;Vh jftLVªhdj.k vf/kfu;e] 1860 ds v/khu iathdr̀ Lkkslk;Vh ^^Hkxoar ,twds"ku Qkm.Ms"ku^^ vFkok ;Fkk fLFkfr fu;ekuqlkj vfLrRo esa vk; s mldh mÙkjorhZ izk;kts d laLFkk vfHkizsr gS(

¼Hk½ ^fofgr^ ls ifjfu;eks a }kjk fofgr vfHkizsr gS(

¼e½ ^LFkk;h fuoklh^ ls jkT; dk ,slk fuoklh vfHkizsr gS] ftlds ikl jkT; ljdkj }kjk le;≤ ij cuk; s x;s fu;eksa ds vuqlkj mRrjk[k.M jkT; esa ewy fuokl@LFkk;h fuokl dk oS/k izek.k i= gks(

¼;½ ^{ks=h; dsUnẑ ls ,slk dsUnz vfHkizsr gS] ftldks LFkkiuk ;k vuqj{k.k fo'ofo|ky; }kjk fdlh {ks= es a fLFkr v/;;u dsUa nzks d s leUo;] Ik;Zos{k.k rFkk ,sls dUs nz es a vU; iznRr dk;k asZ tSls izos'k] ijh{kk vkfn dk;kaZ s ds fu"iknu ds mnsn~'; ls izcU/k e.My }kjk fd;k x;k gks(

¼;d½ ^jkT;^ ls mRrjk[k.M jkT; vfHkizsr gS(

¼;[k½ ^ifjfu;e^] fu;e vkSj v/;kns'k^ ls fo"ofo|ky; ds ifjfu;e] fu;e vkSj v/;kns'k vfHkizsr gS(

¼;x½ ^v/;;u dsUnẑ ls fo"ofo|ky; }kjk ekU;rk izkIr ,sls dsUnz vfHkizsr gS] ftldh LFkkiuk ,oa vuqj{k.k fo|kfFkZ;ks a dks lykg] ijke'kZ ;k vU; lgk;rk iznku djus ds mn~ns"; ls fd;k x;k gks(

¼; ?k½ ^v/;kid^ ls vkpk;]Z lg vkpk;]Z lgk;d vkpk;@Z O;k[;krk ,oa ,sls vU; O;fDr vfHkizsr gS] ftlds fo"ofo|ky; ;k blds fdlh ifjlj ;k fdlh la?kVd

6

egkfo|ky; es a f"k{kk iznku djus] ;k "kks/k dk;Z ds lapkyu ds fy, fo"ofo|ky; vuqnku vk;kxs ds ekun.Mks a ds vuq:Ik fu;qDr fd;k tk; s vkSj blds vUrZxr fdlh ifjlj ds funs'kd ;k la?kVd egkfo|ky; dk izkpk;@Z Mhu Hkh vkrk gS( ¼; M-½ ^;w0th0lh0^ ls fo"ofo|ky; vuqnku vk;ksx vf/kfu;e] 1956 ds vk/khu LFkkfir fo"ofo|ky; vuqnku vk;ksx vfHkizsr gS(

¼; p½ ^fo'ofo|ky;^ls bl vf/kfu;e ds v/khu çLrkfor Hkxoar Xykscy fo'ofo|ky; vfHkçsr gS(S

¼;N½ ^fudk;^ ls fo"ofo|ky; dk fudk; vfHkizsr gS(

¼; t½ ^dqyk/;{k^ ¼foftVj½ ls fo"ofo|ky; ds dyq k/;{k vfHkizsr gSA

		v/;k; & nks fo”ofo|ky; ds mn~ns';
fo”ofo|ky; dh LFkkiuk		3-	¼1½ izk;kfs tr laLFkk vFkkZr ^^Hkxoar ,T;wds”ku Qkm.Ms”ku^^ ¼,l- 42899@2002 o’kZ 2002½ ubZ fnYyh] dks bl vf/kfu;e ds micU/kks a ds vuqlkj ^Hkxoar Xykscy fo”ofo|ky;^ LFkkfir djus dk vf/kdkj gksxkA ¼2½ fo'ofo|ky; dk eq[; ifjlj xzke >.Mh pkSM+] rglhy dksV}kj] ftyk&ikSM+h x<+oky] mRrjk[k.M es a vofLFkr gksxk RkFkk mldk vU; ifjlj vFkok {ks=h; dsUnz] v/;;u dsUnz dh LFkkiuk vU; LFkkuks a ij fo'ofo|ky; vuqnku vk;ksx vkSj vU; laoS/kkfud fudk;kas }kjk LFkkfir izfØ;kvks a dsa vuqlkj fd;k tk ldsxkA fo'ofo|ky; jkT; es a jkT; ljdkj dh iwokZuqefr ls viuk f}rh; ifjlj LFkkfir dj ldsxkA ¼3½ jkT; ljdkj vko”;d tkap djus d s mijkUr larq’V gS fd izk;ksftr laLFkk us lHkh “krsa Z vkSj vko';drkvks a dks iw.kZ dj fy;k x;k gS vkSj ^Hkxoar Xykscy fo'ofo|ky;^ Kkr uke ls mRrjk[k.M jkT; es a futh fo”ofo|ky; LFkkfir fd;k tkrk gSA ¼4½ fo'ofo|ky; ^Hkxoar Xykscy fo'ofo|ky;^ ds uke ls ,d fuxfer fudk; gksxk vkSj mls lk'or mRrjkf/kdkj gksxk vkSj mldh ,d lkekU; eqnzk gksxh rFkk og vius uke ls okn nk;j dj ldsxk vkSj ml ij okn nk;j fd;k tk ldsxkA ¼d½ fo'ofo|ky; dks vU; foHkkx@fo’k; izkjEHk djus ds fy,] ;fn vfrfjDr Hkwfe dh vko';drk gks] tSls fd laoS/kkfud fudk;kas ds ekudkuqlkj vko”;drk gks] fo'ofo|ky; ;k rks eq[; ifjlj ls lVk gqvk ;k vyx ¼fLIYkV½ ifjlj ftyk&ikSM+h x<+oky ;k mÙkjk[k.M es a fdlh vkSj {ks= es a gh LFkkfir dj ldrk gSA ¼5½ fo'ofo|ky; ds dqykf/kifr] dqyifr] izfr dqyifr] dqy lfpo ,oa O;oLFkkid e.My] izcU/k eaMy ,oa fo|k ifj’kn ds lnL; bl izdkj LFkkfir fo'ofo|ky; es a rRle; mDr inks a ij dk; Z djrs gq;s fu;fer fudk; xfBr dj ldsxa s vkSj fo'ofo|ky; ds uke ls okn nk;j dj ldsxs o mu ij okn pyk;k tk ldrk gSA ¼6½ mi/kkjk ¼1½ ds vk/khu fo'ofo|ky; dh LFkkiuk fd;s tkus ij fo'ofo|ky; ds iz;kstu ds fy, vf/kx̀ghr] fufeZr O;ofLFkr vFkok l̀ftr Hkwfe py ,oa vpy lEifRr;ka] izk;kfs tr laLFkk dh lEifRr;ks a dks NksM+dj fo'ofo|ky; dks vUrfjr ,oa vles a fufgr gks tk;sxa hA ¼7½ fo'ofo|ky; ds ikl miyC/k Hkwfe] Hkou] foHkUu foHkkxks@a lda k; ds lapkfyr leLr ikB~;Øe gsrq lEcfU/kr loksPZ p fu;ked vk;kxs ds ekeyksa ds vuqlkj gksuk vko';d gksxkA

7

		¼8½ fo'ofo|ky; ds eq[; ifjlj] ifjlj o v/;;u dsUnz vkfn esa vk/kkjHkwr ,oa vU; lqfo/kk,a ;w0th0lh0 ,oa “kh’kZ oS/kkfud fu;ked laLFkkuks a ds ekudkas d s vuq:Ik gkasxhA
fo'ofo|ky; dk foRrh; lgk;rk vkfn ds fy, gdnkj u gksuk		4	fo'ofo|ky; Lo% foRriksf’kr gksxk vkSj jkT; ljdkj ds LokfeRo/khu] ;k fu;a=.kk/khu fdlh vU; fudk;] ;k fuxe ls fdlh lgk;rk] vuqnku ;k fdlh vU; foRrh; lgk;rk dh u rks dksbZ ekax djsxk vkSj u gh mlds fy, gdnkj gksXkkA

fdlh laLFkk dks 5- jkT; ds vUrxZr fo'ofo|ky; dks v?;;u dsUnz] fdlh vU; egkfo|ky; ;k laLFkk

lEc) djus dh dks lEc)rk dk fo"ks'kkf/kdkj iznku djus dh 'kfDr ugh gksxhA fo'ofo|ky; vU;

'kfDr u gksuk vuqla/kku LkaLFkku o vU; fo'ofo|ky;ks a ds lkFk lkeqfgd vuqla/kku dk; Z ,oa f'k{k.k

dk; Z dj ldrk gSA

fo'ofo|ky; ds 6 ftu mn~ns";ks a ds fy, fo'ofo|ky; dh LFkkiuk dh x;h gS] os fuEuor~ gSa% &

mn~ns';

¼d½ f"k{k.k] izf"k{k.k funs"Z k] vkSj vuqla/kku iznku djus ds fy, tks fd lfVZfQdsV]

fMIyksek] fMxzh] ,e0fQy0] ih0,p0Mh0] vkSj iksLV MkWDVjy vuqla/kku dh

O;oLFkk bu fo'k;kas es a djsaxs% dyk] foKku] vkSj okf.kT;] dkuwu vkSj iz"kklu]

Hkk'kk] bathfu;fjax vkSj izkS|ksfxdh] dEI;wVj foKku vkSj vuqiz;ksx] Iykfuax ,aM

vkfdVZ sDpj] fpfdRlk ¼fpfdRlk ,oa "kY; fpfdRlk] vk;oq snZ ] ;wukuh] gksE;ksiSFkh]

nar fpfdRlk LoPNrk ,oa VªkWfidy; esfMfly] uflZax½] O;kikj vkSj izca/ku] f"k{kk]

df̀'k] ckxokuh okfudh] eRL; ikyu] O;kolkf;d izf"k{k.k] QkeslZ h] Ik"kq fpfdRlk]

Ik"kqikyu] Ms;jh] fQft;ksFkSjsih] iSjkesfMdy] ehfM;k i=dkfjrk] fQYe vkSj Vhoh

izkS|ksfxdh] ekl dE;qfuds"ku] Qk;j ,.M lS¶Vh] lsusVjh foKku ,oa lkekftd

dk;]Z baVjus"kuy LVMht] fons"k O;kikj] foekuu] vkWuykbu bS&dk;dZ ze] nwjLFk

f"k{kk] laxhr] /keZ] /keZ"kkykA vU; dk;dZ ze@fo'k; tks fd "kS{kf.kd ifj'kn~ vkSj

izcU/ku cksMZ }kjk fof/kor~ Lohdr̀ gks ,oa

¼,d½ ekuo lalk/ku ds ckSf)d fodkl d s fy, vko";d gks]

¼nks½ f"k{kk ds fdlh Hkh vU; {ks= ds fo'k; tks fd ;w0th0lh0 vf/kfu;e] 1956 dh

/kkjk 22 es a lwphc) gks A

¼[k½ ifjlj dh LFkkiuk rFkk lfVZfQdsV dkslZ] fMIyksek] Lukrd vkSj LukrdksRrj

fMxzh] ih-,p-Mh- ,oa iksLV MkWDVksjy fMxzh] tks fd fo'ofo|ky; vuqnku vk;kxs

}kjk ukedj.k fd;k x;k gks dks LFkkfir djuk ,oa iznku djuk] fdUrq

fo'ofo|ky; dks vius mn~ns";ks a dks izksRlkgu gsrq ,sls u;s vU; fMxzh fMIyksek

vkSj izek.k i= ikB~;Øe iznku djus dk vf/kdkj gksxk(

¼x½ mijksDr ¼d½ esa mfYyf[kr ikB~;Øeks a ds fy, fo"ofo|ky; vuqnku vk;kxs dh

iwokZuqefr l nwjLFk f"k{kk iz.kkyh ds ek/;e ls f"k{k.k iznku djus ds fy,

vuojr f"k{kk ds vk/khu jkT; es a la?kVd dsUnz dh LFkkiuk(

¼?k½ jkT; dh lhekvks a ds Hkhrj vkWuykbZu@vkWQ ykbZu ijh{kk dsUnzkas dh LFkkiuk

djuk(

¼M-½ fo'ofo|ky; dks fu;fer o ekun fMxzh] fMIyksek] izek.k&i= o vU; "kSf{kd

mikf/k] ijh{kkvks a vFkok vU; iz.kkyh] lkekftd ,oa vU; {ks=ks a es a ;ksxnku ds

vk/kkj ij iznku djuk(

¼p½ fo"ofo|ky; vuqnku vk;kxs ,oa lEcfU/kr jkT; ljdkj dh lgefr ls vU;

jkT;ks a es a ifjlj dh LFkkiuk djuk(

¼N½fo'ofo|ky; }kjk {ks=ksa esa vuqla/kku ,oa uohu ifjorZuks a dks izksRlkfgr djus ds

fu, vuqla/kku ,oa fodkl dsUnz dh LFkkiuk }kjk v/;;u xksf"B;kaa] vf/kos'ku]

dk; Z 'khfoj] 'kS{kf.kd dk;ØZ e lkeqnkf;d fodkl dk;ØZ e] izdk'ku] lkeqnkf;d

8

		jsfM;ks] izf'k{k.k dk;ØZ e ,oa lewg v/;;u] bR;kfn djuk( ¼t½ okg~; v/;;u] foLrkj dk;ØZ e ,oa okg~; {ks=h; xfrfof/kk;ks a }kjk lekt ds fodkl es a viuk ;ksxnku nsuk( ¼>½fo'ofo|ky; vuqnku vk;ksx ds izko/kku ,oa fu;eks a ds vUrZxr vkWQ&”kksj dSEil dh LFkkiuk djukA ¼´½ tSls fd vko”;d gks] ,sls lHkh dk; Z djuk] tks fo”ofo|ky; ds leLr ;k fdUgh mn~ns”;ks a dh izkfIr ds fy, vko”;d] izklfa xd ,oa lgk;d gksA
fo'ofo|ky; dh 'kfDr;k¡	7-	¼1½ fo'ofo|ky; dh fuEufyf[kr “kfDr;k¡ gksxa h( vFkkZr~%& ¼d½ शिक्षण] प्रशिक्षण निरे्दि] और अिुसंधाि प्रर्दाि करिे के शिए tks fd सर्टिफिकेट] डिप्िोमा] डिग्री] एम.फिि] पीएचिी] और पोस्ट िॉक्टरि अिुसंधाि dh O;oLFkk bu fo"k;ks es a djsxs%a किा] विज्ञाि और िाणणज्य] कािूि और प्रिासि] Hkk"kk] इंजीनियररगं और प्रौद्योगगकी] कंप्यूटर विज्ञाि और अिुप्रयोग] प्िानिगं एंि आफकि टेक्चर] गचफकत्सा (गचफकत्सा एिं िल्य गचफकत्सा] आयुिेर्द] यूिािी] होम्योपैथी] रं्दत गचफकत्सा] स्िच्छता एिं ट्रॉवपकि मेडिशसि] िशसिंग)] व्यापार और प्रबंधि] शिक्षा] कृवि] बागिािी] िानिकी] मत्स्य पािि] व्यािसानयक प्रशिक्षण] िामेसी] पिु गचफकत्सा] पिुपािि] ियेरी] फिजजयोथेरेपी] पैरामेडिकि] मीडिया] पत्रकाररता] फिल्म और टीिी प्रौद्योगगकी] मास कम्युनिकेिि] िायर एंि सफे्टी] सेिेटरी विज्ञाि एिं सामाजजक कायि] इंटरिेििि स्टिीज] विरे्दि व्यापार] विमािि] ऑििाइि ई- कायिक्रम] nwjLFk f'k{kk] संगीत] धमि] धमि ास्त्रA vU; कायिक्रम/fo"k; tks fd िैक्षणणक पररिर्द और izcU/ku बोि]ि }kjk विगधित Lohdr̀ gks ,oa ¼,d½ मािि संसाधि के बौविक विकास के शिए vko';d gks] ¼nks½ f”k{kk ds fdlh Hkh vU; {ks= ds fo’k; tks fd fo”ofo|ky; vuqnku vk;ksx vf/kfu;e] 1956 le;≤ ij ;Fkkla”kksf/kr dh /kkjk 22 es a lwphc) gks ,oa vU; {ks=ks a es a v/;;u] v/;kiu] ijh{k.k ,oa “kks/k dk;]Z f”k{k.k O;oLFkk djuk rFkk vuqla/kku ,oa Kku ds vfHko/kZu vkSj izlkj dk izkfo/kku djuk( ¼[k½ fo'ofo|ky; ds mn~ns”;ksa dks iwjk djus ds fy, ,slh vU; leLRk xfrfof/k;ka lEikfnr djuk] tks vko';d vFkok lk/; gks(a ¼x½ ,sls O;fDr;ks a ds fy, ijh{kk,a vk;ksftr djuk rFkk mUg s mikf/ka;k ;k vU; “kS{kf.kd fof”k’Vrk; s lafLFkr vkSj iznku djuk ftUgkus s%& ¼,d½ fo'ofo|ky; ;k blds ifjlj ;k nwjLFk f'k{kk i)fr ds vk/khu {ks=h; dsUnzks] v/;;u dsUnzkas ;k dSfj;j ,dsMdh lSUVlZ es a f”k{k.k ikB~;Øe dk v/;;u fd;k gks( vFkok

9

¼nks½ fo'ofo|ky; ;k fdlh nwjLFk f"k{kk i)fr ds vk/khu "kks/k dk; Z fd;k gks( ¼?k½ ifjfu;eksa@izkfo/kkuks a es a vfHkdfFkr jhfr ls vkSj 'krksa Z ds vk/khu ekun~ mikf/k;kas] ;k vU; "kS{kf.kd fof"k'Vrk;as iznku djuk(

¼M-½ ifjfu;eks a ds vuqlkj v/;srkof̀Rr;ka] Nk=of̀Rr;ka rFkk iqjLdkj lafLFkr ,oa iznku djuk(

¼p½ ,slh Qhl] tek] fcy] chtd dh ekax djuk vkSj izkIr djuk rFkk izHkkj laxzg djuk tks ;FkkfLFkfr] ifjfu;eks a ;k fu;eks a }kjk fu;r fd;s tk;s(a ¼N½ ,sls {ks=h; dsUnzksa vkSj v/;;u dsUnzkas dh LFkkiuk djuk] vuqj{k.k djuk ,oa ekU;rk iznku djuk tSls le;≤ ij fo'ofo|ky; ds ifjfu;eksa es fufnZ'V jhfr }kjk fu/kkZfjr fd;k tk,(

¼t½ fo|kfFkZ;ks a vkSj deZpkfj;ks a ds fy, f"k{kk ds vfrfjDr ikB~;ksRrj vU; xfrfof/k;kas dh O;oLFkk djuk(

¼>½ fo'ofo|ky; vFkok blds ifjlj ;k {ks=h; dsUnzkas] v?;;u dsUnzks]a vuqla/kku dsUnzkas rFkk dSfj;j ,dsMeh dsUnzkas esa ladk; vf/kdkfj;ks a vkSj deZpkfj;ksa dh fu;qfDr djuk(

¼´½ izk;kfs tr laLFkk ds iwoZ vuqefr ls fo'ofo|ky; blds ifjlj ;k {ks=h; dsUnzk a]s v/;;u dsUnzks]a vuqla/kku dsUnzks a vkSj dSfj;j ,dsMfed ls.VlZ ds iz;kstukFkZ nku vkSj fdlh izdkj ds migkj izkIr djuk rFkk U;kl vkSj foU;kl dh lEifRr;ks a lfgr fdlh py&vpy laIkfRr dk vf/kxzg.k djuk] /kkj.k djuk] izcU/k djuk] vuqj{k.k djuk vkSj fuiVkjk djuk(

¼V½ fo'ofo|ky; blds ifjlj ds Nk=ks a ds fy, gkWy@Nk=kokl LFkkiuk vkSj mudk vuqj{k.k djuk vkSj fuokl LFkkuks dk s fuf"pr djuk(

¼B½ vkokl dk fu;U=.k djuk] Ik;Zos{k.k djuk vkSj leLr Js.kh ds deZpkfj;ksa ,oa Nk=ks a es e/; vuq"kklu ij fu;a=.k j[kuk rFkk vkpkj lafgrk lfgr ,sls dkeZpkfj;ks a dh lsok "krZ fofufnZ'V djuk(

¼M½ "kS{kf.kd iz"kklfud ,oa lgk;d deZpkfj;ks a vkSj vU; vko";d inks a dk ltZu djuk(

¼<½ Hkkjr ;k fons"kks a ds laLFkkuks] laxBuks]a fo'ofo|ky;ks]a O;fDr fo"ks'kks]a m|ksx ,oa laLFkkvks a ds lkFk ,slh jhfr ls rFkk ,sls iz;kstu ds fy, lgdk; Z vkSj lg;ksx djuk ftUgsa fo'ofo|ky; le;≤ ij vo/kkfjr djs(

¼.k½ nwjLFk f"k{kk i)fr vkSj ,slh jhfr dh O;oLFkk djuk ftlls fo'ofo|ky; ds

"kS{kf.kd dk;ØZ eks a ds vuqlkj nwjLFk f"k{kk dks vk;kfs tr fd;k tk lds( ¼r½ f"k{kdks]a v/;kidksa] ikBys[kdksa] ewY;kaddks vkSj vU; "kS{kf.kd deZpkfj;ks a ds fy, iqu"p;kZ ikB~;Øe] vfHkfoU;kl ikB~;Øe] dk;Z"kkyk;s] laxksf'B;ka vkSj vU; dk;ØZ e vk;kfs tr vkSj lapkfyr djuk(

¼Fk½ fo'ofo|ky; blds ifjlj ;k {ks=h; dsUnzks] v/;;u dsUnzks]a vuqla?kku dsUnzks vkSj dSfj;j ,dsMfed ls.VlZ es a fof"k'V lehfr;ks a ds ek/;e ls ,oa fo|kifj'kn~ ds vuqeksnu ls izos"k ds fy, ekud vo/kkfjr djuk(

¼n½ fo'ofo|ky; blds ifjlj ;k {ks=h; dsUnzks]a v/;;u dsUnzks] vuqla/kku dsUnzks] vkSj dSfj;j ,dsMfed ls.VlZ es a fdlh ikB~;Øe esa izos"k ds fy, mRrjk[k.M jkT; ds LFkk;h fuoklh d s fy, ;ksX;rk ds vk/kkj ij fo"ks'k O;oLFkk djuk( ¼/k½ fo'ofo|ky; }kjk rduhdh f"k{kk] mPp f"k{kk] fpfdR;k ,oa nUr f"k{kk] fof/k f"k{kk] mM~M;u f"k{kk] lkekftd foKku] lkekU; foKku ,oa vU; fo'k;ks a es a

10

		Lukrd] LukRkdksRrj] MkDVj vkWQ ^QsyklQh^ MkWDVj vkWQ lkbUl dh mikf/k;ks a ,oa “kks/k dk; Z ds fy, ,sls ikB~;Øe fu/kkZfjr djuk tks fo”ofo|ky; vuqnku vk;kxs o vU; oS/kkfud ifj’knks a ds vUrZxr vkrs gSa] fdUrq vius fo’k;kas ea s fMIyksek izek.k&i= vkfn fn;stkus ds lEcU/k es a viuk ikB~;Øe vkjEHk djus dk fo”ofo|ky; dks vf/kdkj izkIr gksxk( ¼u½ fo”ofo|ky; dh “kS{kf.kd xfrfof/k;k] izk;kfs tr laLFkk dh xfrfof/k;kas ls Li’Vr; foyx gkasxh( ¼i½ fQYe dSlsV] Vsi] vkWfM;ks] fofM;ks dSlsV] lh-Mh-] Mh-oh-Mh- vkSj vU; lk¶Vos;j bR;kfn lfgr “kSf{kd lkexzh rS;kj djus dh O;oLFkk djuk*( ¼Q½ vU; fo”ofo|ky; LkaLFkkvks a ,oa mPp f”k{kk dsUnzks a dh ijh{kkvks a vFkok v/;;u dh vof/k ¼iw.kZ vFkok vkaf”kd½ dks fo”ofo|ky; dh ijh{kkvks a vFkok v/;;u dh vof/k ds lerqY; ekU;rk iznku djuk vkSj mudks nh x;h ekU;rk dks fdlh Hkh le; lekIr djuk( ¼c½ O;oLFkkid e.My ds vuqeksnu ls fo”ofo|ky; dh lEifRr dh izfrHkwfr ij ;k mlds fcuk fo”ofo|ky; ds fy, /ku tqVk;k] laxzg djuk] Lohdkj djuk vkSj _.kizkIr djuk( ¼Hk½ lafonk djuk] mldk fu"iknu djuk] mles a ifjorZu ;k mls lekIr djuk( ¼e½ fo”ofo|ky; ds mn~ns”;ks a dks vxzlj djus ds fy, ;Fkk vko';d o laHko ,sls lHkh vU; dk;Z djuk] pkgs os mi;ZqDr “kfDr;ks a ds vuq’kaafxd gks ;k u gks( ¼;½ ,d dkuwuh bdkbZ ds :Ik esa vius izkf/kdr̀ vf/kdkjh ds ek/;e ls fdlh Hkh U;k;ky;] fVªC;wuy ;k izkf/kdj.k es a vius uke ls okn ykuk vkSj okn ;ksftr djukA ¼2½ rRle; izoR̀r fdlh vU; fof/k es a fdlh ckr ds gksrs gq, Hkh vkSj mi/kkjk ¼1½ ds micU/kks a ij izfrdwy izHkko Mkys fcuk fo”ofo|ky; vkSj nwjLFk f”k{kk iz.kkfy;ks a ds izksRlkgu djus rFkk ,slh iz.kkfy;ks a ds f”k{k.k] eqY;kadu vkSj “kks/k ekud fu/kkZfjr djus ds fy, os LkHkh mik; djuk fo”ofo|ky; dk drZO; gksxk] tks og mfpr le>s vkSj bl dk; Z ds fu’iknu gsrq fo”ofo|ky;ks]a egkfo|ky;ks]a {ks=h; dsUnzks]a v/;;u dsUnzks]a vuqla?kku dsUnzks a vkSj dSfj;j ,dsMfed lS.VlZ dks pkgs mUgs a fo”ks’kkf/kdkj Lohdr̀ gq, gks a vFkok ugh vFkok fdlh vU; fo”ofo|ky; ;k mPp f”k{kk laLFkku dks vuqeksnuks ds vkaoaVu ,oa lforj.k dh “kfDr lfgr ,slh “kfDr;ka izkIr gksxa h] tks ifjfu;eks a }kjk fofufnZ’V dh tk;asA
fo'ofo|ky; es a lHkh oxZ] tkfr ,oa fyax dh igq¡p gksxh	8-	fo”ofo|ky; lHkh O;fDr;ksa ds fy, pkgs os fdlh oxZ] tkfr] fyxa ,oa jk"Vªh;rk ds gks]a ds izos”k ds fy, [kyq k jgsxk] ijUrq ;g fd bl /kkjk dh fdlh ckr ls ;g ugh le>kk tk;xs k fd fo”ofo|ky; }kjk mRrjk[k.M ds fo|kfFkZ;ks a ds izos”k ds fy, fo”ks’k izkfo/kku djus dh izfrcU/k gS% ijUrq ;g vkSj fd bl /kkjk ds fdlh ckr ds gksrs gq;s ;g ugh le>k tk;xs k fd fo”ofo|ky; ;k fdlh la?kVd egkfo|ky;] {ks=h; dsUnzks]a v/;;u dsUnzks]a vuqla/kku dsUnzks a vkSj dSfj;j ,dsMfed lS.VlZ }kjk fdlh Hkh ikB~;Øe es a ifjfu;eks a }kjk vo/kkfjr la[;k ls vf/kd Nk=ks a dks izos”k nsuk visf{kr gSA
jk"Vªh; izR;k;u	9-	fo'ofo|ky; fofHkUu jk’Vªh; izR;k;u laLFkkvks a ls ekU;rk izkIr djsxk] ;fn vko”;d gksA
		v/;k; & rhu

11

		fo'ofo|ky; ds vf/kdkjh
fo'ofo|ky; ds vf/kdkjh	10-	fo'ofo|ky; ds fuEufyf[kr vf/kdkjh gksxa s% & ¼d½ dqyk/;{k ¼foftVj½ ¼[k½ dqykf/kifr( ¼x½ izfr&dqykf/kifr ¼?k½ dqyifr( ¼M-½ izfr&dqyifr( ¼p½ dqylfpo( ¼N½ ladk;k/;{k( ¼t½ foRr vf/kdkjh( vkSj ¼>½ ,sls vU; vf/kdkjh] ftUg s ifjfu;eks a }kjk fo'ofo|ky; ds vf/kdkjh ?kksf’kr fd;k tk,A
dqyk/;{k ¼foftVj½	11-	¼1½ mRrjk[k.M ds jkT;iky fo'ofo|ky; ds dyq k/;{k gksxa sA ¼2½ dqyk/;{k] tc mifLFkr gks]a rks mikf/k;ka ,oa fMIyksea k iznku djus ds fy, vk;kfs tr fo'ofo|ky; nh{kkUr lekjksg dh v/;{krk djsxa sA ¼3½ dqyk/;{k dh fuEufyf[kr 'kfDr;ka gkasxh] vFkkZr%& ¼d½ fo'ofo|ky; dh dk;iZ z.kkyh ls lEcfU/kr fdlh Hkh vfHkys[k] iz= ;k lwpuk dks ekaxuk( ¼[k½ dqyk/;{k dks izkIr lwpuk ds vk/kkj ij] ;fn og lUrq’V gks fd dkbZ vkns”k] dk;oZ R̀r] ;k fu.kZ;] tks fo'ofo|ky; ds fdlh Hkh izkf/kdkjh }kjk fy;k x;k gsk] v?;kns'k] ifjfu;e vFkok fu;e ds vuq:Ik ugh gSa rks og ,sls funs'Z k tkjh dj ldsxa s] ftUg s og fo'ofo|ky; ds fgr es a mfpr le>s vkSj bl izdkj tkjh fd;s x;s funs'Z kks a dk lHkh lEcfU/krks }kjk vuqikyu fd;k tk;xs k( ¼x½ ekun mikf/k iznku fd;s tkus dk izR;sd izLrko ij dqyk/;{k dk vuqeksnu fy;k tkuk gksxkA
dqykf/kifr	12-	¼1½ iz;ksftr laLFkk ¼izeksfVax Lkkslk;Vh ½] vius lnL;ks a es a ls ,d lnL; ;k mlds }kjk loZlEefr ls fdlh vU; dks dyq kf/kifr fu;qDr fd;k tk ldsxkA ¼2½ dqykf/kifr dks ,slh 'kfDr;ka izkIr gksxa h] tks mls bl vf/kfu;e] ;k blds vk/khu cuk; s x;s ifjfu;eks a }kjk iznku dh tk;sxa hA ¼3½ dqykf/kifr dh fuEufyf[kr 'kfDr;ka gkxs h] vFkkZr~%& ¼d½ dksbZ Hkh lwpuk ;k vfHkys[k ekaxus dk vf/kdkj ¼[k½ ,slh vU; 'kfDRk;ka tks bl vf/kfu;e es a fofgr dh x;h gksA
izfr dqykf/kifr	13-	¼1½ iz;ksftr laLFkk ¼izeksfVax Lkkslk;Vh ½] vius lnL;ks a esa ls ,d lnL; ;k mlds }kjk loZlEefr ls fdlh vU; dks izfr&dqykf/kifr fu;qDr fd;k tk ldsxkA ¼2½ izfr&dqykf/kifr dks ,slh 'kfDr;ka izkIr gksxa h] tks mls bl vf/kfu;e] ;k blds vk/khu cuk;s x;s ifjfu;eks a }kjk iznku dh tk;sxa hA

12

dqyifr	14-	¼1½ dqykf/kifr }kjk mi/kkjk ¼2½ d s micU/kks d s vuqlkj xfBr lfefr }kjk laLrqr rhu O;fDr;ks a ds iSuy es a ls rhu o’kZ dh vof/k ds fy, ,sls fucU/kks a vkSj 'krks Z ij tSls fd ifjfu;eks }kjk fofgr dh tk;as] dqyifr dh fu;qfDr dh tk;xs hA ¼2½ mi/kkjk ¼1½ es a fufnZ"V lfefr es a fuEufyf[kr O;fDRk gksxs%a vFkkZr~%& ¼d½ dyq k/;{k }kjk ukfer ,d lnL;] ¼[k½ dyq kf/kifr }kjk ukfer ,d lnL; ¼x½ O;oLFkkid e.My }kjk euksuhr rhu lnL; ftues a ls ,d dks O;oLFkkid e.My }kjk lhfer ds l;ksta d ds :i es a ukfer fd;k tk;xs kA ¼3½ lfefr ;ksX;rk ds vk/kkj ij dqyifr ds in ds ;ksX; rhu O;fDr;ks a dk iSuy rS;kj djsxh vkSj izR;sd O;fDr dh “kSf{kd ;ksX;krkvks a rFkk vU; fof”k’Vrkvks a ds laf{kIr fooj.k ds lkFk mls dyq kf/kifr dks vxzlkfjr djsxhA ¼4½ a dqyifr fo'ofo|ky; dk izeq[k dk;iZ kyd] ç'kklfud vkSj “kS{kf.kd vf/kdkjh gksxk] tks fd fo'ofo|ky; ds dk;Zdykiks ij lkekU; Ik;Zos{k.k vkSj fu;U=.k j[kxs k vkSj fo'ofo|ky; ds izf/kdkjh;kas d s fofu”p;ks a dks ykxw djsxkA ¼5½ tgka v/;kid dh fu;qfDr ls fHkUu dksbZ ,slh vR;ko”;d ekeyk gks] ftles a rRdky dk;oZ gh djuk vkisf{kr gks vkSj mlds lEcU/k es a dk;oZ gh djus ds fy, bl vf/kfu;e }kjk ;k mlds vk/khu fo'ofo|ky; ds fdlh l”kDr vf/kdkjh ;k izkf/kdkjh ;k vU; fudk; }kjk bl ij rRdky dk;Zogh uk dh ldh rks dqykf/kifr ds iwokZuqeksnu ls dyq ifr ,slh dk;oZ gh dj ldsxk] tks og mfpr le>sA ¼6½ dqyifr ,slh vU; 'kfDr;ks a dk iz;ksx vkSj ,sls vU; drZO;ks a dk ikyu djsxk] tks ifjfu;eksa ;k fu;ekoyh }kjk vfHkdfFkr fd;s tk;sAa ¼7½ dqykf/kifr dks lE;d tkap ds mijkUr]dqyifr dks gVkus dk vf/kdkj izkIr gksxkA dqykf/kifr] tkap ds nkSjku vkjkiks a dh xEHkhjrk dks n’̀Vhxr j[krs gq,] tSlk og mfpr le>s] dqyifr dks fuyfEcr dj ldsxsA
izfr&dqyifr	15	izfr dqyifr dh fu;qfDr dqyifr }kjk dqykf/kifr ds iwokZuqeksnu ls ,slh jhfr lsdh tk ldsxh] tSlh fd ifjfu;eks a es a fofgr dh tk;as vkSj izfr dqyifr ,slh “kfDr;ksa dk iz;ksx rFkk ,sls dR̀;ksa dk ikyu djsxk] tks ifjfu;eksa }kjk fofgr fd; tk;asA
dqylfpo	16	¼1½ dqylfpo dh fu;qfDr] dqykf/kifr }kjk ,slh jhfr ls ,oa ,sls fucU/kks vkSj 'krks Z ij dh tk;xs h] tSls dh fofgr dh tk;asA ¼2½ dqylfpo fo'ofo|ky; dh vksj ls lHkh lafonka, djsxk vkSj mUg s gLrk{kfjr djsxkA ¼3½ dqylfpo dks fo'ofo|ky; dh vksj ls vfHkys[kks dks vfHkizekf.kr djus dh 'kfDr gksxh vkSj og ,slh vU; “kfDr;ks a dk iz;ksx vkSj ,sls vU; drZO;ks a dk ikyu djsxk] tks ifjfu;eks }kjk fofgr fd;s tk;as] ;k dqykf/kifr ;k dqyifr }kjk le;&lae; ij vkisf{kr gSA ¼4½ dqylfpo] fo'ofo|ky; ds vfHkys[kks a rFkk lkekU; eqnzk dh lE;d~ vfHkj{kk ds fy, mRrjnk;h gksxk vkSj og dqykf/kifr] dqyifr ;k fdlh vU; mfpr izkf/kdkjh ds le{k ,slh leLr lqpuk; s vkSj nLrkost] tks muds dk;Z lEiknu ds fy, vko';d gks]a izLrqr djus d s fy, ok/; gksxkA
ladk;k/;{k	17	ladk;k/;{kks a dh fu;qfDr dqyifr }kjk dqykf/kifr dh iqokZuqeksnu ls ,slh jhfr ls dh tk;xs h fd ifjfu;eks a }kjk og ,slh “kfDr;ks a dk iz;ksx RkFkk ,sls dR̀;ksa dk ikyu djs]tks ifjfu;eks a }kjk fofgr fd;s tk;sAa

13

foRr vf/kdkjh	18	foRr vf/kdjh dqykf/kifr }kjk ,slh jhfr ls fu;qDr fd;k tk;axk vkSj og ,slh “kfDr;ks a dk iz;ksx vFkok ,sls drZO;ks a dk ikyu djsxk] tks fd ifjfu;eks a }kjk fofgr fd;s tk;sAa
vU; vf/kdkjh x.k	19	fo'ofo|ky; ds vU; vf/kdkfj;ks a dh fu;qfDr dh jhfr] lsok ds fu;e o 'krsZ rFkk “kfDr;ka o drZO; ,sls gksxa s] tks ifjfu;eks a }kjk fofgr fd;s tk;sAa
		v/;k;&pkj fo'ofo|ky; ds izkf/kdkjh
fo”ofo|ky; ds izkf/kdkjh	20-	fo'ofo|ky; ds fuEufyf[kr izkf/kdkjh gksxa s( vFkkZr %& ¼d½ O;oLFkkid e.My( ¼[k½ izcU/kd e.My( ¼x½ fo|k ifj’kn( ¼?k½ foRr lfefr( vkSj ¼M-½ ,sls vU; izkf/kdkjh] ftUgs ifjfu;eks a }kjk fo'ofo|ky; ds ifjfu;eks a esa izkf/kdkjh ?kksf’kr fd;s tk;sxsaAa
O;OkLFkkid e.My o mldh “kfDr;kWa	21-	¼1½ O;oLFkkid e.My es a fuEufyf[kr gksxa s%& ¼d½ dqykf/kifr O;oLFkkid e.My ds v/;{k gksxs(a ¼[k½ ek0 fo/kku lHkk ds nks {ks=h; lnL;( ¼x½ O;oLFkkid e.My dk lg v?;{k] izk;kfs tr laLFkk ds lnL;ks a es a ls fdlh ,d lnL; dks ukfer fd;k tk;sxkA ¼?k½ dqyifr & lnL; lfpo( ¼M-½ dqyk/;{k }kjk ukfer &rhu f”k{kk fon( ¼p½ izk;kfs tr laLFkk }kjk ukfer ukeh m|ksx@dkWiksjZ sV@izksQs'kuy txr ds fo'ks"kK & nks lnL;( ¼N½ izfrf’Br mPp f”k{k.k laLFkkuks eas l s izk;kfs tr laLFkk }kjk ukfer & ,d lnL;( ¼2½ O;oLFkkid e.My] fo'ofo|ky; dh eq[; iz”kklfud laLFkk gksxh vkSj mldh fuEufyf[kr “kfDr;ka gkasxh] vFkkZr %& ¼d½ fo'ofo|ky; }kjk vuqlj.k dh tkus okyh fufr;ks a dk fu?kkZj.k( ¼[k½ fo'ofo|ky; ds vU; izkf/kdkfj;ks a ds fofu”p;ks a dk] ;fn os ,sls vf/kfu;e ;k ifjfu;eks a ;k fu;ekoyh ds micU/kks a ds vuq:Ik u gks]a dk iquZfoyksdu( ¼x½ fo'ofo|ky; ds ctV vksj okf’kZd izfrosnu dk vuqeksnu( ¼?k½ u;h vFkok vfrfjDr ifjfu;eks a dks cukuk ;k iwoZ es cus ifjfu;eks a vFkok fu;ekofy;ks a dk laLkks/ku ;k fujlu( ¼M-½ fo'ofo|ky; ds LoSfPNd lekiu ds lEcU/k es a fofuf”p; djuk( ¼p½ jkT; ljdkj dks izLrqr fd;s tkus okys izLrkoksaa dk vuqeksnu djuk( ¼N½ ,sls fu.kZ; ,oa iz;kl djuk] tks fo'ofo|ky; ds mn~ns”;ks]a ds izHkkoh

14

¼t½ fo'ofo|ky; ds laoS/kkfud y[s kk ijh{kdks dh fu;qfDr djuk] vkSj ¼>½ fo'ofo|ky; ds lHkh [kkrks a dks [kksyuk] cUn djuk] lapkfyr djuk o izcU/k djus gsrq vf/kdkjh ,oa vf/kdkfj;ks a dks fu;qDr o vf/kdr̀ djukA ¼3½ O;oLFkkid e.My dh o'kZ es a U;uw re nks cSBds ,sls le; vkSj LFkku iaj gksaaxh] tSlk fd O;oLFkkid e.My ds v?;{k mfpr le>sAa

¼4½ dkjksckj lapkyu ds fy, x.kiwfrZ ikap lnL;ks a ls gksxhA

izcU/k e.My	22-	¼1½ izcU/k e.My es a fuEufyf[kr lnL; gksxa s( vFkkZr & ¼d½ izfr&dqykf/kifr & fo”ks’k vkeaf=r lnL;A ¼[k½ dqyifr & v/;{k( ¼x½ izfr&dqyifr ¼;fn gSa rks½( ¼?k½ dqykf/kifr }kjk ukfer ,d vf/kdkjh( ¼M+½ izk;kfs tr laLFkk }kjk ikap lnL;( ¼p½ dqykf/kifr }kjk ukfer pfØ; vk/kkj ij ukfer nks izk/;kid( ¼N½ dqykf/kifr }kjk ukfer pfØ; vk/kkj ij nks ladk;k/;{k( ¼t½ jkT; ljdkj ds mPp f”k{kk ds izeq[k lfpo@lfpo ¼>½ dqylfpo xSj & lnL; lfpo gksxkA ¼2½ izcU/k e.My] fo'ofo|ky; dh eq[; izcU/kdh; laLFkk gksxh ¼3½ izcU/k e.My dh “kfDr;ka ,oa dR̀; ,sls gksxa s] tSlk ifjfu;eks a }kjk fofgr fd;k tk;As
fo|k ifj"kn	23-	¼1½ fo|k ifj’kn ds fuEufyf[kr lnL; gksxa s( vFkkZr & ¼d½ dqyifr & v/;{k( ¼[k½ dqylfpo &lfpo( ¼x½ ,sls vU; lnL;] tSlk ifjfu;eks a es fofgr fd;k tk;As ¼2½ fo|k ifj’kn] fo'ofo|ky; dh izeq[k “kS{kf.kd fudk; gksxh vkSj bl vf/kfu;e ds vk?khu fufeZr fu;eks a o ifjfu;eks a ds vUrZxr jgrs gq, fo'ofo|ky; dh “kS{kkf.kd uhfr;ks a es a leU;o; LFkkfir djsxh vkSj mudk lkekU; Ik;Zos{k.k djsxhA ¼3½ fo|k ifj’kn dh “kfDr;ka ,oa dR̀; ,sls gksxa s] tSlk ifjfu;eks a }kjk fofgr fd;s tk,A
foRr lfefr	24-	¼1½ foRr lfefr es a fuEufyf[kr lnL; gksxa s( vFkkZr& ¼d½ dyq kf/kifr & lHkkifr ¼[k½ foRr vf/kdkjh & lfpo ¼x½ ,sls vU; lnL;] tks ifjfu;e es a fofgr fd;s tk;sAa ¼?k½ dqykf/kifr }kjk ukfer ,d cg~k; foRrh; fo'ks"kK A ¼2½ foRr lfefr fo'ofo|ky; dh izeq[k foRr fudk; gksxh] tks foRrh; ekeyks dh ns[kHkky djsxh vkSj bl vf/kfu;e ds vk/khu fufeZr fu;eks]a ifjfu;eks a rFkk fu;ekoyh ds v/;k/khu jgrs gq, fo'ofo|ky; ds foRrh; ekeyksa es a leUo;

15

LFkkfir djsxh ,oa mldk lkekU; Ik;Zos{k.k djsxhA ¼3½ foRr lfefr dh "kfDr;ka ,oa dR̀; ogh gksxa h] tks ifjfu;eks a }kjk fofgr fd;s tk;saxsA

vU; izkf/kdj.k	25-	fo'ofo|ky; ds vU; izkf/kdj.kks dk xBu] mudh “kfDr;ks a vkSj d`R; ,sls gksaxs] tSls dh ifjfu;eks a }kjk fofgr fd;s tk,aA
fjfDr ds dkj.k dk;Zokgh dk vfof/kekU; u gksuk	26-	fo'ofo|ky; ds fdlh izkf/kdj.k dk dksbZ dk;Z ;k dk;oZ kgh dsoy bl dkj.k vfof/kekU; u gksxh fd izkf/kdj.k ds xBu es a dksbZ fjfDr ;k =qfV fo|eku FkhA
		v/;k; & ikap ifjfu;e vkSj fu;e
Ikfjfu;e	27-	bl vf/kfu;e ds micU/kks a ds v/;/khu jgrs gq,] fo'ofo|ky; rFkk deZpkfj;ks a ds lEcU/k es a lHkh ;k fdlh fo’k; ds fy, ifjfu;e vkSj fu;ekoyh ds }kjk O;oLFkk dh tk ldrh gS] tks fuEuor gS& ¼d½ fo'ofo|ky; ds izkf/kdkfj;ks a ds dk; Z & laIkknu vkSj ,slh bdkbZ;ks a ds xBu dh izfØ;k] tks bl vf/kfu;e es a fofuZfn’V ugh dh x;h gS( ¼[k½ LFkk;h foU;kl fuf/k] lkekU; fuf/k vkSj fodkl fuf/k dk laPkkyu] ¼Xk½ dqyifr] izfr dqyifr] dqy lfpo vkSj foRr vf/kdkjh dh fu;qfDr dh fu;e o “krsZ a rFkk muds “kfDr;ka o dR̀;( ¼?k½ fo'ofo|ky; ds vU; vf/kdkfj;ks]a v?;kidksa vksj deZpkfj;ksa dh fu;qfDr dh jhfr vkSj lsok “krs(Z ¼M-½ fo'ofo|ky; vkSj mlds vf/kdkfj;ks]a ladk; ds lnL;ks a deZpkfj;ks a vkSj Nk=ks a ds e/; fookn ds fujkdj.k dh izfØ;k] ¼Pk½ foHkkxksa vkSj ladk;kas dk l̀tu] mRlkgu vkSj mldh iquZlajpuk( ¼N½ vU; fo'ofo|ky;ks a rFkk mPp f”k{kk dh laLFkkvks a ds lkFk lg;ksx dh jhfr( ¼t½ ekun~ mikf/k;kas dks iznku djus dh izfØ;k( ¼>½ fu%”kqYdrk vkSj Nk=of̀Rr;ka iznku djuk( ¼´½ fofHkUu iB~;Øeks a es a lhVks dh la[;k rFkk ,sls ikB~;Øeksa esa Nk=ksa ds izos”k dh izfØ;k] ftles a mRrjk[k.M LFkk;h fuokfl;ks a ds fy, lhVks a ds vkj{k.k dh O;oLFkk Hkh lEefyr gS( ¼V½ fofHkUu ikB~;Øeks a ds fy, Nk=ks l s fy, tkus oky s “kqYd( ¼B½ v/;srkòfRr;ka] Nk=of̀r;ka] v/;;uof̀r;ka] fu%”kqYdrk] ind vkSj iqjLdkj dh lafLFkr djuk( ¼M½ inks dk l̀tu vkSj lekiu djuk( ¼<½ fo'ofo|ky; ds Nk=ks@a deZpkfj;ks a ds fo:) vuq”kklukRed dk;oZ gh( ¼.k½ vU; ekey s tks fofgr fd;s tk;s(a ¼r½ dqykf/kifr dh fu;qfDr mudh “kfDr;ka ,oa dR̀;(
ifjfu;e dSls cuk;s	28-	¼1½ O;oLFkkid e.My }kjk cuk; s x;s izFke ifjfu;e vko”;d #i ls jkT; ljdkj

16

tk;sxa s			ds vuqeksnu ds fy, izLrqr fd;s tk;sxa sA
ifjfu;e es a la”kks/ku djus dh “kfDr	29-	O;oLFkkid e.My jkT; ljdkj ds iqokZuqeksnu ls u;s ;k vfrfjDr ifjfu;e cuk ldsxk ;k ifjfu;eks a dk la”kks/ku ;k fujlu dj ldsxkA
fu;e	30-	bl vf/kfu;e ds micU/kks ds v?;k/khu jgrs gq,] fuEufyf[kr leLr ;k mues ls fdlh fo’k; d s fy, fu;eks a dh O;oLFkk dh tk ldrh gS] tks fuEuor gS( vFkkZr & ¼d½ fo'ofo|ky; es a Nk=ks a dk izos”k] mudk ukaekdu vkSj bl :Ik es a cus jguk( ¼[k½ fo'ofo|ky; dh lHkh mikf/k;kas vksj vU; fof”k’Vrkvks a ds fy, fu/kkZfjr fd;s tkusoky s ikB~;Øe( ¼Xk½ mikf/k;ks a vkSj fo|k lEcU/kh fof”k’Vrkvks a dks iznku djuk( ¼?k½ v?;srkof̀Rr;ks]a Nk=of̀Rr;ka] v?;;uof̀Rr;ka] ind rFkk iqjLdkj iznku djus dh “krs(Z ¼M-½ ijh{kkvks a dk lapkyu rFkk ijh{kk ysus oy s fudk;kas] ijh{kdks] vUrj{kksa] lkj.khdkjks a rFkk vuqlhedks d s fu;qfDr dh “krs Z vkSj jhfr rFkk muds drZO;( ¼Pk½ fo'ofo|ky; dh ijh{kkvks]a vikf/k;ks a vkSj vU; “kkSf{kd fof”k’Vrkvks a ds fy, fy;k tkus okyk “kqYd( ¼>½ fo'ofo|ky; es a Nk+=ks a ds fuokl dh “krsa(Z ¼t½ fo'ofo|ky; ds Nk=ks a es a vuq”kklu cuk; s j[kus gsrq( ¼>½ Nk=ks a ls fofHkUu fo’k;ks a ds fy, “kqYd o tek jkf”k fy, tkus gsrq( ¼´½ vU; lHkh fo’k;] ftuds fy, bl vf/kfu;e ds v/khu fufeZr fu;eks a ;k ifjfu;eks a es a izkfo/kku fd;k tk;As
fu;e dSls cuk;as tk;	31-	¼1½ fu;e O;oLFkkid e.My }kjk cuk;s tk;asxs vkSj bl izdkj cuk; s x;s fu;e jkT; ljdkj dks vuqeksnu ds fy, izLrqr fd;s tk;sxa sA
fu;eks a dks la”kksf/kr djus dh “kfDr	32-	O;oLFkkid e.My] jkT; ljdkj ds iqokZuqeksnu ls u;s ;k vfrfjDr fu;e cuk ldsxk ;k fu;eks a dk lalks/ku ;k fujlu dj ldsxkA
		v?;k; & 6 izdh.kZ
mRrjk[k.M ds LFkk;h fuokfl;ks a ds fy;s miyC/k	33-	¼1½ fo'ofo|ky; }kjk lapkfyr lHkh ikB~;Øeks a es a izos”k ds fy, 25 izfr”kr mRrjk[k.M ds LFkk;h fuokfl;ks a ds fy, vkjf{kr dh tk;saxh] ;fn LFkk;h fuokfl;ks a gsrq vkjf{kr lhVs a [kkyh jg tkrh gSa] rks fjDr lhVs a vU; Nk=ks a }kjk Hkjh tk ldrh gaAS ¼2½ fo'ofo|ky; }kjk lapkfyr fofHkUu ikB~Øeks a es a mi/kkjk ¼1½ ea s of.kZr izosf”kr fo|kfFkZ;ks]a tks mRrjk[k.M jkT; ds LFkk;h fuoklh gks]a dks fu/kkZfjr f”k{k.k “kqYd es a 25 izfr”kr dh NwV iznku dh tk;xs hA ¼3½ izns”k ds LFkk;h fuokfl;ks a dks] lewg ^x^ o ^?k^ Js.kh ds inks a gsrq ;ksX;rk/kkfj;ks a dh bu Jsf.k;kas es a lEkLr inks a ij fu;qfDr;ks a ds fy, çkFkfedrk nh tk,xhA
deZpkfj;ks a dh lsok”krsZ	34-	¼1½ izR;sd dkeZpkjh dh fu;qfDr ,d fyf[kr lafonk ds vk/khu dh tk;xs h] tks fo'ofo|ky; ds ikl j[kh tk;xs h vkSj mldh ,d izfRk lEcfU/kr deZpkjh dks nh tk;xs hA ¼2½+ deZpkfj;ks a ds fo:) vuq”kklukRed dk;oZ kgh fo'ofo|ky; ifjfu;eks a es fufgr

17

		izfØ;k ds vuqlkj “kkflr gksxhA ¼3½ fo'ofo|ky; vkSj fdlh deZpkjh ds chp lafonk ls mRiUu gksus okys fookn dk lek/kku bl lEcU/k es a cuk; s x;s ifjfu;e dh izfØ;k ds vUrZxr fd;k tk;xs kA ¼4½ bl vf/kfu;e es fufgr fdlh ckr ds gksrs gq, Hkh fo'ofo|ky; ds dkeZpkfj;ks a dks yksdlsod ugh le>k tk;xs k] vkSj og ges”kk bl vf/kfu;e ds iz;kstu ds fy, ;k vU;Fkk fo'ofo|ky; ds futh jkstxkj ds vk/khu jgsxkA
vihy dk vk/kkj	35-	fo'ofo|ky;] ;k {ks=h; dsUnzks]a v?;;u dsUa nzks]a vuqla/kku dsUnzks a vkSj dSfj;j ,dSMfed lS.VlZ ds izR;sd deZpkjh dks fo'ofo|ky; ;k fdlh ,sls egkfo|ky; ds izkpk;]Z {ks=h; dsUnzks]a v/;;u dsUnzks a vkSj dSfj;j ,dSMfed lS.VlZ ds fdlh vf/kdkjh ;k izkf/kdkjh] ;FkkfLFkfr fofu”p; ds fo:) izcU/k e.My dks] ,sls le; ds vUnj] tks fofgr fd;k tk, vihy djus dk vf/kdkj gksxk vkSj ml ij izcU/kd e.My ,sls fofu”p; dks] ftlds fo:) vihy dh x;h gS iqf’V mikUrfjr ;k ifjoZfrr dj ldsxkA
Hkfo"; fuf/k ,oa is”a ku	36-	fo'ofo|ky; vius deZpkfj;ks a ds ykHk ds fy, ,slh jhfr ls vkSj ,lh “krksZ a ds v/;/khu jgrs gq, tks fofgr fd;s tk,a] ,sls Hkfo’; ;k isa”ku fuf/k;kas dk xBu djsxk tSlk og mfpr le>sA
fo'ofo|ky; izkf/kdj.k vkSj fudk;kas ds xBu ds ckjs es a fookn	37-	;fn ;g iz”u mRiUu gks fd D;k dksbZ O;fDr fo'ofo|ky; ds izkf/kdkjh ;k vU; fudk; ds lnL; ds :Ik es a fof/kor ukfer ;k fu;qDr fd;k x;k gS] ;k mldk lnL; gksus dk gdnkj gS rks og fo’k; dqykf/kifr dks fufnZ"V fd;k tk;xs k] ftldk ml ij fofu”p; vfUre gksxkA
lfefr;ks a dk xBu	38-	/kkjk 20 esa mYysf[kr fo'ofo|ky; ds fdlh izkf/kdkjh dks ,slh izkf/kdkjh dh lehfr xfBr djus dh “kfDr gksxh] ftles a ,sls lnL; gksxa s vkSj ftudh ,slh “kfDr;kaa gksxa h] tks ,slk izkf/kdkjh mfpr le>sAa
vkdfLed fjfDr;ks a dh iwfrZ	39-	fo'ofo|ky; ds fdlh izkf/kdkjh ;k fudk; ds insu lnL;ks a ls fHkUu lnL;ks a es a ls fdlh vkdfLed fjfDr dh iwfrZ mlh jhfr ls dh tk;xs h] ftl jhfr ls og lnL;] ftldh fjfDr dh iwfrZ djuh gks] pquk x;k gks vkSj fjfDr dh iwfrZ djus okyk O;fDr ,sls izkf/kdkjh ;k fudk; dk lnL; ml vof”k’V vof/k ds fy, gksxk ftlds fy, og O;fDr] ftldk LFkku og Hkjrk gS@Hkjrh gS lnL; cuk jgrk gSA
lnHkkouk iwoZd dh x;h dk;Zogh ds fy, laj{k.k	40-	fo'ofo|ky; ds fdlh vf/kdkjh ;k deZpkjh ds fo:) dksbZ okn ;k vU; fof/kdk;Zokgh] fdlh Hkh ,sls fo’k; ds lEcU/k esa] tks vf/kfu;eksa ;k ifjfu;eks a ;k fu;eksa ds micU/kks a ds vuqlj.k esa ln~Hkkouk iwoZd dh x;h gS ;k dh tkus ds fy, vk”kf;r gS lafLFkr ugh gksxhA
laØEk.kdkyhu micU/k	41-	bl vf/kfu;e o ifjfu;eks a ds fdUgh vU; micU/kks a es a fdlh ckr ds gksrs gq, Hkh& ¼d½ izFke dqyifr ,oa izFke ifr&dqyifr ¼;fn dksbZ gks rks½] dh fu;qfDr dqykf/kifr }kjk dh tk;sxh vkSj mDr vf/kdkjh nks o’kZ dh vof/k ds fy, in /kkj.k djsxk( ¼[k½ izFke dqy lfpo vkSj izFke foRr vf/kdkjh dh fu;qfDr dqykf/kifr }kjk dh tk;xs h vkSj mDr vf/kdkjh nks o’kZ dh vof/k ds fy, in /kkj.k djsxk( ¼Xk½ izFke O;oLFkkid e.My rhu o’kZ ls vuf/kd dh vof/k ds fy, in /kkj.k djsxk( ¼?k½ izFke izcU/k e.My] izFke foRr lfefr vkSj izFke fo|k ifj’kn~ dk xBu] dqykf/kifr }kjk rhu o’kZ dh vof/k ds fy, fd;k tk,xkA
LFkk;h foU;kl fuf/k	42-	fo”ofo|ky; }kjk jkT; ljdkj ds uke ls IysTM nks djksM :Ik;s dh ,d LFkk;h foU;kl fuf/k jk’Vªh;d̀r cSad dh cSad xkjaVh ds :Ik es a LFkkfir dh tk;xs h] ftldh

18

		vof/k ikap o’kZ dh gksxh] mlds mijkUr iqu% ikWap o’kZ ds fy;s uohuhdj.k djk;k tk;xs kA
lkekU; fuf/k	43-	¼1½ fo”ofo|ky; }kjk ,d lkekU; fuf/k dh tk;xs h] ftles a fuEufyf[kr /kujkf”k tek dh tk;xs h( vFkkZr %& ¼d½ fo”ofo|ky; }kjk fy;s tkus okys lHkh “kqYd( ¼[k½ fdlh vU; Lkzksr ls izkIr leLr /kujkf”k( ¼x½ ikz ;kfs tr laLFkk }kjk fd;s x;s lHkh va”knku( vkSj ¼?k½ fdlh vU; O;fDr ;k fudk; }kjk] ftls rRle; izo`Rr fdlh vU; fof/k }kjkfuf’k) u fd;k x;k gks] bl fufeRr fd;s x;s lHkh va”knku@nkuA ¼2½ lkekU; fuf/k es a tek /kujkf”k dk mi;ksax fo”ofo|ky; ds lHkh vkoZrd O;;ks a ds fy;s fd;k tk;xs kA
fodkl fuf/k	44-	¼1½ fo”ofo|ky; }kjk ,d fodkl fuf/k Hkh LFkkfir dh tk;xs h] ftles a fuEufyf[kr fuf/k;ka tek dh tk;asxh( vFkkZr~ %& ¼d½ fodkl “kYq d] ftls Nk=ks a ls izHkkfjr fd;k tk;as( ¼[k½ fo”ofo|ky; fd fodkl ds iz;kstu ds fy, fdlh vU; lzksr ls izkIr leLr /kujkf”k( ¼x½ izk;kfs tr laLFkk }kjk fd;s x;s lHkh va”knku( ¼?k½ fdlh vU; O;fDr ;k fudk; }kjk ftls rRle; izoR̀r fdlh vU; fof/k }kjk fuf’k) u fd;k x;k gks] bl fufeRr fd;s x;s lHkh va”knku@nku( vkSj ¼M½ LFkk;h foU;kl fuf/k ls izkIr leLr vk;A ¼2½ le;≤ ij fodkl fuf/k esa tek dh x;h /kujkf”k dk mi;ksx fo”ofo|ky; ds fodkl ds fy, fd;k tk;xs kA
fuf/k dk vuqj{k.k	45-	/kkjk 42] 43] vkSj 44 ds v/khu LFkkfir fuf/k;kas dk]s O;oLFkkd e.My ds lkekU; Ik;Zos{k.k vkSj fu;a=.k ds v/;/khu jgrs gq;s fofgr jhfr ls fofu;fer vkSj vuqjf{kr fd;k tk;xs kA
okf"kZd izfrosnu	46-	¼1½ fo”ofo|ky; dk okf’kZd izfrosnu izcU/k e.My ds funs”Z kks a ds vk/khu rS;kj fd;k tk;xs k vkSj mls O;oLFkkid e.My d s vuqeksnu ds fy, izLrqr fd;k tk;sxkA ¼2½ O;oLFkid e.kMy] viuh cSBd es a okf’kZd izfrosnu ij fopkj djsxk vkSj og mls mikUrj ds lkFk ;k fcuk mikUrj ds vuqeksfnr dj ldrk gSA ¼3½ O;oLFkkid e.My }kjk fof/kor vuqeksfnr okf’kZd izfrosnu dh ,d izfr] izfro’kZ 31 ekpZ dks lekIr gq, foRr o’kZ ds vuqorhZ 31 fnlEcj ls igy s dqyk/;{k ¼foftVj½ vkSj jkT; ljdkj dks isfz ’kr dh tk;xs hA
y[s kk o ys[kk ijh{kk	47-	¼1½ fo”ofo|ky; ds okf’kZd y[s kk vkSj rqyu i= izcU/k e.My ds funs”Z kks a ds v/khu rS;kj fd;s tk;asxs vkSj fdlh Hkh lzksr ls fo”ofo|ky; dks izksn~Hkwr ;k izkIr leLr /kujkf”k vkSj ,slh leLr /kujkf”k dh] ftudk laforj.k ;k Hkqxrku fd;k x;k gSs] fo”ofo|ky; }kjk j[ks x;s y[s kks a es a izfof’V dh tk;sxhA ¼2½ fo”ofo|ky; ds okf’kZd y[s kk dh izfro’kZ y[s kk ijh{kd }kjk y[s kk ijh{kk dh tk;xs h tks bULVhV~;wV vkQW pkVZMZ ,dkm.VsVa l vkQW bfUM;k ¼vkbZ-lh-,-vkbZ-½ ds

19

		lnL;ks a gksAa ¼3½ ys[kk ijh{kk izfrosnu ds lkFk okf’kZd y[s kkvks a vkSj rqyui= dh ,d izfr izfro’kZ 31 ekpZ dks lekIr gksus okys foRrh; o’kZ ds vuqorhZ 31 fnlEcj ls dkQh igys O;oLFkkid e.My dks izLrqr dh tk;xs hA ¼4½ O;oLFkkid e.My }kjk okf’kZd ys[kk] rqyu&i= vkSj y[s k&ijh{kd lEcU/kh izfrosnu ij viuh cSBd es a fopkj fd;k tk;xs k vkSj O;oLFkkid e.My mUgs mu ij viuh vH;qfDr;ks a ds lkFk izfro’kZ 31 fnlEcj ls igy s dqyk/;{k ¼foftVj½ vkSj jkT; ljdkj dks vxzlkfjr djsxkA
fo'ofo|ky; ds vfHkys[k dks fl) djus dh jhfr	48-	fo”ofo|ky; ds dCts es a fo”ofo|ky; ds fdlh izkf/kdkjh ;k lfefr dh fdlh jlhn] vkosnu] lwpuk] vkns”k] dk;oZ kgh ;k ladYi ;k vU; nLrkost ;k fo”ofo|ky; }kjk lE;d] :Ik ls fof/kor j[kh x;h fdlh itwa h dh dksbZ izfof’V ;fn dqylfpo }kjk izekf.kr gks rks mls ,lh jlhn] vkosnu] lwpuk] vkns”k] dk;oZ gh] ladYi ;k nLrkost ds ;k iaftdk es a izfo’V gksus ds izFke n’̀V;k lk{; ds :Ik es a xzg.k fd;k tk;sxk vkSj mles a vfHkfyf[kr fo’k; vkSj laO;ogkj ds fy, lk{; ds :Ik es a mlh izdkj xzg.k fd;k tk;sxk] tSlk fd ;fn ewy izfr izLrqr dh x;h gks rks og lk{; ds :Ik es a Lohdkj gksxhA
fo'ofo|ky; dk fo?kVu	49-	¼1½ ;fn izk;kfs tr laLFkk }kjk Hkxoar Xykscy fo'ofo|ky; ds xBu vkSj fuxeu fu;af=r djus okyh fof/k ds vuqlkj mlds lekiu dk izLrko j[krh gks rks mls jkT; ljdkj dks de ls de rhu ekg dk fyf[kr uksfVl nsuk gksxkA ¼2½ fo'ofo|ky; dh izcU/k iz.kkfy;ks a es a dqizcU/k] dqiz”kklu] vuq”kklughurk] fo'ofo|ky; ds mn~ns”;ksa dh iwfrZ esa foQu gksuk ,oa vkfFkZd dfBukb;ks a dh igpku fd;s tkus ij jkT; ljdkj }kjk fo'ofo|ky; ds izcU/k O;oLFkk dks funZs”k tkjh djsxh] ftudk ,slh le; lhek ds v/khu] tSls fofgr dh tk;s vuqikyu u gksus ij fo'ofo|ky; ds ifjlekiu ds fu.kZ; yus s dk vf/kdj jkT; ljdkj es a fufgr gksxkA ¼3½ fo'ofo|ky; dk ifjlekiu ,lh jhfr ls fd;k tk;xs k] tks bl fo’k; jkT; ljdkj }kjk fofgr fd;s tk;as] ijUrq ;g fd mlds fy;s izk;kfs tr laLFkk dks dkj.k crkvks uksfVl ds fy, leqfpr volj iznku fd;s fcuk ,slh dksbZ dk;oZ gh vkjEHk ugh dh tk;xs hA ¼4½ mi/kkjk ¼1½ esa fufnZ’V uksfVl ds izkIr gksus ij jkT; ljdkj lkafofnd ifj’kn~ ,oa fo'ofo|ky; vuqnku vk;ksx ls ijke”kZ djds izk;kfs tr laLFkk }kjk fo'ofo|ky; fo?kVu ds izLrkfor fnukad ls vkSj tc rd fo'ofo|ky; ds fu;fer ikB~;Øeks a es a Nk=ksa dk vfUre cSp vius ikB~;Øeksa dks ,slh jhfr ls iwjk u dj y]s fo'ofo|ky; ds iz”kklu dh ,slh O;oLFkk djsxk] tSlh ifjfu;eks a }kjk fofgr dh tk;As ¼5½ fo'ofo|ky; ds fo?kVu ij lHkh lEifRr ,oa nkf;Ro izk;kftr laLFkk ¼izkseksfVax Lkkslk;Vh ½ es a fufgr gks tk;sxhA
fo'ofo|ky; ds fo?kVu ds le; fo'ofo|ky; ds O;;	50-	¼1½ /kkjk 49 ds v/khu fo'ofo|ky; dk izcU/k xzg.k djus dh vof/k ds nkSjku mlds iz”kklu ds fy, gksus okyk O;; LFkk;h foU;kl fuf/k lkekU; fuf/k ;k fodkl fuf/k ls iwjk fd;k tk;xs kA ¼2½ ;fn mi/kkjk ¼1½ es a fufnZ’V fuf/k;ka] fo'ofo|ky; dk izcU/k xzg.k djus dh vof/k ds nkSjku mlds iz”kklu ds fy, iz;kZIr ugh gS] rks ,sls O;; dh iwfrZ fo'ofo|ky; dh lEeifRr;ks a vFkok vkfLr;ks a ds fuLrkj.k }kjk dh tk ldrh gSA

20

dfBukb;ks a dk 51- ¼1½ ;fn bl vf/kfu; ds micU/kks a dks ykxw djus es a dksbZ dfBukbZ mRiUu gks jkT; fujkdj.k ljdkj vf/klpw uk ;k vkns"k }kjk ,sls izkfo/kku dj ldrh gS tks bl vf/kfu;e ds micU/kks a ls vlaxr u gks vkSj tks dfBukb;ks a dks nwj djus ds fy, mls vko";d ;k lehphu izrhr gks(

ijUrq ;g fd mi/kkjk ¼1½ ds vk/khu dksbZ vf/klpw uk ;k vkns"k bl vf/kfu;e ds izkjEHk ls rhu o'kZ dh vof/k dh lekfIr ds Ik"pkr ugh fn;k tk;xs k

¼2½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns"k ;Fkk"kh?kz jkT; fo/kkulHkk ds le{k j[kk tk;xs kA

**********

21

BHAGWANT GLOBAL UNIVERSITY ACT, 2016

[UTTARAKHAND ACT NO. 39 OF 2016]

INDEX

Section	Details
	Chapter-1 Preliminary
1	Short title and Commencement
2	Definitions
	CHAPER-II The University and its Objects
3	Establishment of University
4	State not under any statutory Obligation to grant Financial Assistance to the University
5	No Power to Affiliate any Institution
6	Objects of the University
7	Powers of the University
8	University open To all classes, Castes, Creed, and Gender
9	National Accreditation
	CHAPTER –III Officers of the University
10	University`s Officers
11	Visitor
12	The Chancellor
13	ThePro-Chancellor
14	The Vice-Chancellor
15	The Pro-ViceChancellor
16	The Registrar
17	Dean of Faculties
18	The Finance Officer
19	Other Officer
	CHAPTER-IV Authorities of the University
20	Authorities of the University
21	The Board ofGovernors and its powers
22	The Board of Management
23	The Academic Council

22

24	The Finance Committee
25	Other Authorities
26	Proceedings not Invalidated on account of vacancy
	CHAPTER-V Statutes and Rules
27	Statutes
28	Statutes how made
29	Power to amend the Statutes
30	Rules
31	Rules how made
32	Power to Amend the statutes
	CHAPTER-VI Miscellaneous
33	Provisions for Permanent Resident of Uttarakhand
34	Condition of Service of employees
35	Right to appeal
36	Provident Fund and pensions
37	Disputes as to Constitution of University Authorities And bodies
38	Constitution of Committee
39	Filling of casual Vacancies
40	Protection of Action takes in good faith
41	Transitional Provisions
42	Permanent Endowment Fund
43	General Fund
44	Development Fund
45	Maintenance of fund
46	Annual Report
47	Account and Audit
48	Mode of Proof of University records
49	Dissolution of University
50	Expenditure of University during Dissolution
51	Removal of Difficulties

23

BHAGWANT GLOBAL UNIVERSITY ACT, 2016

[UTTARAKHAND ACT NO. 39 OF 2016]

AN

Short title and Commencement	1-	(1) This Act may be called as the “BHAGWANT GLOBAL UNIVERSITY”Act, 2016. (2) It shall be deemed to have come into force on the date, the notification is issued by State Government of Uttarakhand in the Official Gazette.
Definitions	2-	In this Act, unless the context otherwise required:- a) “Academic Council” means the Academic Council of the University; b) “Authorities” means authorities of the University; c) “Board of Governors” means the Board of Governors of the University d) “Board of Management” means the Board of Management of the University; e) “Board of Studies” means the Board of Studies of the University; f) “Board of Examinations” means Board of Examinations of the University; g) “Chancellor”, Pro-Chancellor, “Vice Chancellor”, “Pro-Vice

24

Chancellor", "Registrar", "Controller of Examinations", "Deans of faculty" and "Finance Officer", respectively means the "Chancellor", Pro-Chancellor, "Vice Chancellor", "Pro-Vice Chancellor",

"Registrar", "Controller of Examinations", "Deans of Faculty" and

"Finance Officer" of the University;

h) 'Campus" means the campus of the University;

i) "Constituent College" means a college institution maintained by the University;

j) "Career Academy Centre" means such centre which is established, conducted and recognized by the University for the purposes of acceptance of e-mails, internet, interactive talk, training, lectures, conduct of seminar and workshops, guidelines, consultation, admission, online/offline examination center, and or any type of necessary help for students;

k) "Director" of campus of Principal/Dean regarding Constituent College means the Head of that campus or Constituent College and where there is no Director/Principal/Dean appointed, any other person for the time being appointed is also included;

l) "Distance Education System" means the system of imparting education within the State Through any means of information technology and communication such as multimedia, broadcasting, telecasting, online over internet, other interactive methods, e-mails, internet, computer, interactive talk, e-learning correspondence courses, seminars, contact programmes or a combination of any two or more of such means;

m) "Deposits" means collection made by the University from the students under the name Deposits, which is refundable;

n) "Dean of Faculty" means the Dean of Faculty of the University;

o) "Department" means a department (Academic Unit) of a college, teaching and undertaking research in a subject or a group of subjects;

p) "Employee" means employee appointed by the University, and includes teachers and other staff of the University or of Constituent College;

q) "Finance Committee" means Finance Committee of the University;

r) "Faculty" means teaching faculty of the University;

s) "Fee" means collection made by the University from the student under

25

the name Fee, which is not refundable;

t) "Government" means the State Government of Uttarakhand;

u) "Hostel" means a unit for residence for students maintained or recognized by the University or Constituent College;

v) "Promoting Society" means Bhagwant Education Foundation

(Society) Delhi registered under The Societies Act 1860 having registered office at A-926, DLF Towers, Jasola, New Delhi 110025;

w) "Prescribed" means prescribed by the Statutes;

x) "Permanent Resident" means any resident of the state who has the valid domicile/permanent resident certificate issued by the prescribed authority as per the rules framed by the State Government from time to time;

y) "Regional Centre" means a centre established or maintained by the University for the purpose of co-ordinating and supervising the work of Study Center and Career Academy Centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management;

z) "State" means State of Uttarakhand; aa) "Statutes", "Rules" and "Ordinances" means respectively the

"Statutes", "Rules" and "Ordinances" of the University made under this Act;

bb) "Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students; cc) "Teacher" means a Professor/Dean, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction of conducting research in the University or in Constituent Colleges and institution and includes the Principal/Dean of the Constituent College;

dd) "UGC" means the University Grant Commission established under the University Grant Commission Act, 1956;

ee) "University" means "BHAGWANT GLOBAL UNIVERSITY" under this Act;

ff) "Bodies" means the bodies of the University constituted by the relevant authorities;

26

		gg) “Visitor Chancellor” means the Governor of the State;
		CHAPER-II The University and its Objects
Establishment of University	3-	(1)The Promoting Society shall have the right to establish the BHAGWANT GLOBAL UNIVERSITY in accordance with the provisions of this Act; (2)The main campus of the University shall be at Village Jhandi Chaur, Tehsil- Kotdwar, District Pauri Garhwal, Uttarakhand. It can also have Campuses or regional centres, career academy, counseling, admission centres at other places provided that the procedures established are complied with and subject to the approval of Board of Management. The University can open its second campus within the State after the coming into existence with prior approval of the State Government. (3)Where the State Government after such inquiry in satisfied that Promoting Society, has fulfilled the conditions, norms and requirements for establishment of BHAGWANT GLOBAL UNIVERSITY, hence a Private University to be known as BHAGWANT GLOBAL UNIVERSITY is hereby established. (4)The University shall be a body corporate by the name “BHAGWANT GLOBAL UNIVERSITY” and shall have perpetual succession and a common seal and shall sue and be sued by its name. (a) However, to establish new faculties where additional land would be required as per norms of the concerned regulatory body, the University shall establish a split campus either adjoining or nearby within Distt. Pauri Garhwal or at any other location in the State. (5)The Chancellor, the Vice-Chancellor, Registrar, members of the Board of Governors, members of Board of Management and the Academic Council for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University. (6)On the establishment of the University under sub-section (1), the land and other moveable and immoveable properties acquired, created, arranged or built by promoting Society, for the purpose of the University shall stand transferred to, and vest in the University. (7)The available land, building, various department/faculties of the University shall be according to the standard of Apex Regulatory Commission. (8)The Infrastructural and other facilities of the University campus, off campus center, study center etc. shall be maintained as per the standards laid down

27

		by the UGC and other apex regulatory bodies
State not under any statutory Obligation to grant Financial Assistance to the University	4-	The University shall be self financing and shall neither make a demand neither shall be entitled to any grant-in-aid or any other financial assistance from the State Government or any other body or corporation owned or controlled by the State Government.
No Power to Affiliate any Institution	5-	The University will have no power to affiliate Study Centres and Career Academic Centres. The University will have agreements with other Research Centers and Universities to carry out study and research work.
Objects of the University	6-	The objectives for which the University is established are as follows:- a) to provide instructions, teaching, training and research in various disciplines leading to certificate, diploma, degree, M.Phil, Ph.D, and Post Doctoral Research in Arts, Science and Commerce, Law & Governance, Languages, Engineering and Technology, Computer Science and Applications, Planning & Architecture, Medical (Medicine & Surgery, Ayurveda, Yunani, Homeopathy, Dental, Hygiene & Tropical Medicine, Nursing), Business & Management, Education, Agriculture, Horticulture, Forestry, Fisheries, Vocational Training, Pharmacy, Veterinary, Animal Husbandry, Dairy, Physiotherapy, Paramedical, Media, Journalism, Film & TV Technology, Mass Communication, Fire & Safety, Sanitary Sciences & Social Work, International Studies, Foreign Trade, Aviation, online e-Programs, and Distance Learning, Music, Religion, Theology, Programme/discipline duly approved by the Academic Council and Board of Management of the university, for intellectual development of human resources, and any other areas of education as listed in Section 22 of UGC Act of 1956 as amended from time to time; b) to establish campuses, study centres or Constituent Colleges in the areas of education as in 7(a) for offering certificate, diploma, graduate degree, post graduate degree, M.Phil, and Doctoral degree which would be as nominated by the University Grant Commission, but the University shall, have the right to start other diploma and certificate courses in furtherance of its Objectives; c) to establish a Constituent Centre for Continuing Education to provide teaching, learning and examination through distance learning methodology for the courses mentioned in programs as given in clause (a) above as and where applicable with the prior approval of University Grant Committion; d) to establish examination centres for online and offline mode within

28

		state geographical jurisdiction; e) to institute and confer regular and honorary (honoris causa) degrees, diplomas, certificates, and other academic distinctions on the basis of examination, or any other such method including contributions to a specific field or to society in general; f) to establish research and development centre to promote research and innovations through seminars, conferences, workshops, symposium, community radio, educational programmes, community development program, publications, training programmes and study groups etc.; g) to undertake extra-mural studies, extension programmes and field outreach activities to contribute to the development of the society; h) to set up Off-shore campuses as per the provision laid down by UGC; i) to pursue any other objective as may be approved by the Board of Governors within the rules of the State Government and UGC. j) to establish a campus in another State with the consent of U.G.C. and concerning State Government;
Powers of the University	7-	(1) The University shall have the following powers; namely:- (a) To provide instructions, teaching, training and research in various disciplines leading to certificate, diploma, degree, M.Phil, Ph.D, and Post Doctoral Research in Arts, Science and Commerce, Law & Governance, Languages, Engineering and Technology, Computer Science and Applications, Planning & Architecture, Medical (Medicine & Surgery, Ayurveda, Yunani, Homeopathy, Dental, Hygiene & Tropical Medicine, Nursing), Business & Management, Education, Agriculture, Horticulture, Forestry, Fisheries, Vocational Training, Pharmacy, Veterinary, Animal Husbandry, Dairy, Physiotherapy, Paramedical, Media, Journalism, Film & TV Technology, Mass Communication, Fire & Safety, Sanitary Sciences & Social Work, International Studies, Foreign Trade, Aviation, online e- Programs, and Distance Learning, Music, Religion, Theology, Programme/discipline duly approved by the Academic Council and Board of Management of the university, for intellectual development of human resources, and any other areas of education as listed in Section 22 of UGC Act of 1956 as amended from time to time; and to make provision for research and for the advancement and dissemination of knowledge; (b) to carry out all such other activities as may be necessary or feasible in furtherance of the objects of the University;

29

(c) to hold examinations for, and to institute grant and confer degrees or other academic distinction to, and on, persons, who;

(i) have pursued a course of study in the University or through its distance education system at Regional Centre /Study Centre/Career Academy Centre; or

(ii) have carried on research in the University or in an approved constituent body or under its distance education center program;

(d) to confer honorary degrees or other academic distinctions in the manner and under conditions laid down in the Statutes/Provisions;

(e) to institute and award fellowships, scholarships and prizes etc. in accordance with the Statutes;

(f) to demand and receive such fees, deposits, bills, invoices and collect charges as may be fixed by the Statutes or rules as the case may be;

(g) to establish, maintain and recognize such Regional Centres and Study Centres as may be determined by the University from time to time in the manner laid down by the Statutes after the completion of five years of the University. In this regard the guidelines of the State Government and UGC as applicable from time to time shall be followed;

(h) to make provisions for extra curricular activities for students and employees;

(i) to make appointments of faculty, officers and employees of the University or a Campus College, Constituent College, Regional Centres, Study Centres, Research Centres, and Career Academy Centre;

(j) to receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, for the purpose of the University or a Constituent College, or a Regional Centre, Study Centre and Career Academy Centre with prior permission of the promoting Society;

(k) to institute and maintain halls/hostels and to recognize places of residence for students of the University or a Constituent College;

(l) to supervise and control the residence of students and to regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees including their code of conduct;

(m) to create Academic, Administrative and Supporting staff and other necessary posts;

(n) to co-operate and collaborate with other Universities, Institutions,

30

Organizations, Individuals, Industries and Societies in India and abroad in such a manner and for such purpose as the University may determine from time to time;

(o) to provide distance education system and the manner in which distance education in relation to the academic programmes of the University may be organized;

(p) to organize and conduct refresher course, orientation courses, workshops, seminars and other programmes for teachers, lesson writers, evaluators and other academic staff;

(q) to determine standards of admission to the University or Regional Centres, Study Centres, with the approval of Academic Council;

(r) to make special provision for permanent residents of Uttarakhand for admission in any course of the University or Regional Centre, Study Centre, Research Centre and Career Academic Centre as per merit;

(s) to prescribe such courses for Under Graduate Degree, Post Graduate Degree, Doctor of Philosophy, Doctor of Science Degree and Research and to conduct Diploma, Degree and Certificate Programs in all areas covered under education;

(t) to clearly set apart the academic activities of the University from the activities of the promoting Society;

(u) to provide for the preparation of instructional materials, including audio, video films, cassettes, tapes, video cassettes, CD, DVD and other softwares;

(v) to recognize examinations of, or periods of study (whether in full or in part) of other Universities, Institutions or other places of Higher learning as equivalent to examinations or periods of study in the University and to withdraw such recognize at any time;

(w) to raise, collect, subscribe and borrow funds with the approval of the Board of Governors whether on the security of the property of the University, money for the purposes of the University;

(x) to enter into, carry out, amend or cancel contracts;

(y) to do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to further the object of the University;

(z) to sue or be sued in its own name as a Legal Entity in any Court of Law, Tribunal or Authority through its authorized officer.

(2) Not withstanding anything constrained in any other law for the time being

31

		in force but without prejudice to the provisions of sub-section (1), it shall be the duty of the University to take all such steps as it may deem fit for the promotion of the university and distance education system and for the determination of standards of teaching, evaluation and research in such systems and for the purpose of performing this function, the University shall have such powers, including the power to allocate and disburse grants to colleges, Regional Centres, Study Centres and Career Academy Centres, whether admitted to its privileges or not or to any other University or Institution of higher learning, as may be specified by the Statutes.
University open To all classes, Castes, Creed, and Gender	8-	The University shall be open to all persons irrespective of class, caste, creed, gender or nationality: Provided that nothing in this section shall be deemed to prevent the University from making special provisions for admission topermanent resident of Uttarakhand. Provide further that nothing in this section shall be deemed to require the University or constituent colleges or Regional Centres or Study Centres or Career Academy Centres to admit in any course of study a larger number of students than may be determined by the statutes.
National Accreditation	9-	The University shall seek accreditation from respective national Accreditation bodies, if required.
		CHAPTER –III Officers of the University
University`s Officers	10-	The following shall be the officers of the University; namely:- a) the Visitor; b) the Chancellor; c) the Pro-Chancellor d) the Vice-Chancellor; e) the Pro-Vice Chancellor; f) the Registrar; g) the Deans of Faculties; h) the Finance Officer; and i) Such other officers as may be declared by the Statutes to be officers of the University.
Visitor	1 1-	(1) The Governor of Uttarakhand will be the Visitor of the University.

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		(2)The Visitor shall, when present, preside at the convocation of the University for conferring degrees and diplomas. (3) The Visitor shall have the following powers namely:- (a) To call for information relating to the affairs of the University; (b) On the basis of the information received by the Visitor, if he is satisfied that any order, proceeding, or decision taken by any authority of the University is not in conformity with the Decision, Act, Regulations, Statutes, or Rules, he may issue such directions as he may deem fit in the interest of the University and the directions so issued shall be complied by all concerned. (c) Every proposal for the conferment of an honorary degree shall be subject to the approval of the Visitor.
The Chancellor	12-	(1) The Chancellor may be appointed from amongst / or by the members of the Promoting Society. (2) The Chancellor shall have such powers as may be conferred on him by this Act or Statutes made there under. (3)The Chancellor shall have the following powers namely :- (a) To call for any information or record. (b) Such other powers as may be prescribed by the statues.
The Pro-Chancellor	13-	(1) The Pro-Chancellor may be appointed from amongst / or by the members of the Promoting Society. (2) The Pro-Chancellor shall have such powers as may be conferred on him by this Act or Statutes made there under.
The Vice- Chancellor	14-	(1) The Vice-Chancellor shall be appointed on such terms and conditions as may be prescribed by the statutes for a term of three years by the Chancellor from a panel of three persons recommended by the Committee constituted in accordance with the provisions of sub- section (2). (2) The Committee referred to in sub section (1) shall consist of the following persons; namely :- (a) One person nominated by the Visitor (b) One person nominated by the Chancellor; (c)Three nominees of the Board of Governors, (d)One member nominated by the promotimng body as the convener of the

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		committee. (3) The committee shall on the basis of merit, prepare a panel of names of three persons suitable to hold the office of the Vice-Chancellor and forward the same to the Chancellor along with a concise statement showing the academic qualifications and other distinctions of each person. (4)The Vice-Chancellor shall be the Principal executive, administrative and academic officer of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of the authorities of the University. (5) Where any matter other than the appointment of a teacher is of urgent nature requiring immediate action and the same could not be immediately dealt with by any officer or the authority or other body of the University empowered by or under this Act to deal with it, the Vice-Chancellor may take such action as he may deem fit with the prior approval of the Chancellor. (6) The Vice-Chancellor shall exercise such other powers and perform such other duties as may be laid down by the Statutes or the rules. (7) The Chancellor is empowered to remove the Vice-Chancellor after due enquiry with. It will be open to the Chancellor to suspend the Vice Chancellor during enquiry depending upon the seriousness of the charges, as he may deem fit.
The Pro-Vice Chancellor	15-	A Pro Vice-Chancellor may be appointed by the Vice-Chancellor with approval of the Chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed by Statutes.
The Registrar	16-	(1)The Registrar shall be appointed by the Chancellor in such manner and on such terms and conditions as may be prescribed. (2)All contracts shall be entered into and signed by the Registrar on behalf of the University. (3)The Registrar shall have the powers to authenticate records on behalf of the University and shall exercise such other powers and perform such other duties as may be prescribed or may be required from time to time, by the Chancellor or Vice-Chancellor. (4)The Registrar shall be responsible for the due custody of the records and the common seal of the university and shall be bound to place before the Chancellor, the Vice-Chancellor or any other competent authority, all such information and documents as may be necessary for transaction of their

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		business.
Dean of Faculties	17-	Deans of faculties shall be appointed by the vice-Chancellor with approval of Chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed by Statutes.
The Finance Officer	18-	The Finance Officer shall be appointed by the Chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed by the Statutes.
Other Officer	19-	The manner of appointment, terms and conditions of service and powers and duties of the other officers of the University shall be such as may be prescribed by the Statutes.
		CHAPTER-IV Authorities of the University
Authorities of the University	20-	The following shall be the authorities of the University; namely:- a) The Board of Governors; b) The Board of Management; c) The Academic Council; d) The Finance Committee; and e) Such other authorities as may be declared by the Statutes to be authorities of the University.
The Board of Governors and its powers	21-	(1) The Board of Governors shall consist of:- a) The Chancellor shall be the Chairman of the Board of Governors; b) two regional member of legislative assembly; c) Co-Chairman (if any) of the Board of Governors shall be nominated from amongst the members of the Promoting Society; d) The Vice-Chancellor - Member Secretary; e) Three Academician nominated by the Visitor Chancellor; f) Two members from Industry/ Corporate/ Professionals nominated by the Promoting Society; g) One member nominated by the Chairman, Promoting Society from reputed higher education institutions; (2) The Board of Governors shall be the Principal Governing Body of the University and shall have the following powers, namely:- a) to lay down policies to be pursued by the University;

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		b) to review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Rules; c) to approve the budget and annual report of the University; d) to make new or additional Statutes or amend or repeal the earlier Statutes and Rules; e) to take decision about voluntary winding up of the University; f) to approve proposals for submission to the State Government; and g) to take such decisions and steps as are found desirable for effectively carrying out the objects of the University; h) to appoint the Statutory Auditors of the University; i) to appoint and authorized any person/persons to open, close, operate and manage accounts of the University ; (3)The Board of Governors shall, meet at least twice in a year at such time and place as the Chairman, Board of the Governors thinks fit. (4) Five members will form the quorum for conducting business.
The Board of Management	22-	(1) The Board of Management shall consist; namely (a) The Pro Chancellor - Special invitees; (b) The Vice-Chancellor -Chairman; (c) The Pro Vice-Chancellor - if any; (b) One member nominated by the Chancellor; (e) Five Member, nominated by the promoting society; (f) Tow professor of the University, by rotation as nominated by the Chancellor; (g) Two Deans of the faculties by rotation as nominated by the Chancellor (h) Principal Secretary/Secretary to the State Government of the Higher Education Department; (i) The Registrar shall be non-member Secretary; (2) The Board of Management shall be the Pricniapl Managing body of the University (3) The powers and functions of the Board of Management shall be such as may be prescribed by the Statute

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The Academic Council	23-	(1) The Academic Council shall consist of:- (a) the Vice-Chancellor - Chairman; (b) the Registrar -Secretary; (c) such other members as may be prescribed in the Statutes. (2) The Academic Council shall be the Principal Academic Body of the University and shall, subject to the provisions of this Act, the Rules and the Statutes, co-ordinate and exercise general supervision over the academic policies of the University; (3) The powers and functions of the Academic Council shall be such as may be prescribed by the Statutes.
The Finance Committee	24-	(1) The Finance Committee shall consist of : (a) The Chancellor - Chairman (b) The Finance Officer - Secretary (c) Such other members as may be prescribed in the Statutes. (d) One External Finance Expert nominated by Chancellor (2) The Finance Committee shall be the principal financial body of the University to take care of financial matters and shall, subject to the provisions of this Act, Rules, Statutes, co-ordinate and exercise general supervision over the financial matters of the University. (3) The powers and functions of the Finance Committee shall be such as may be prescribed by the Statutes.
Other Authorities	25-	The constitution, powers and functions of the other authorities of the University shall be such as may be prescribed by the Statutes.
Proceedings not Invalidated on account of vacancy	26-	No act or proceeding of any authority of the University shall be invalid merely by reason of the existence of any vacancy or defect in the constitution of the authority.
		CHAPTER-V Statutes and Rules
Statutes	27-	Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and staff, as follows:- a) transaction of business of the Authorities of the University and procedure of constitution of such units, which is not specified in this Act, b) the operation of the permanent endowment fund, the general fund and the

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		development fund; c) the terms and conditions of appointment of the Vice-Chancellor, Pro-Vice- Chancellor, Registrar and the Finance Officer and their powers and functions; d) the mode of recruitment and the conditions of service of the other officers, teachers and employees of the University; e) resolving disputes between the University and its officers, faculty members, employees and students; f) creating, abolition or restructuring of departments and faculties; g) the manner of co-operation with other University or institutions of higher learning; h) conferment of honorary degrees; i) grant of freeships and scholarships; j) number of seats in different courses of studies and the procedure of admission of students to such courses including reservation of seats for permanent resident of Uttarakhand; k) the fee chargeable from students for various courses of studies; l) institution of fellowships, scholarships, studentships, freeships, medals and prizes; m) creation and abolition of posts; n) disciplinary action against students/employee of the University; o) other matters which may be prescribed and deemed necessary for framing of the Statutes; p) Appointment of the Chancellor his power and functions.
Statutes how made	28-	The first Statutes made by the Board of Governors shall be submitted to the State Government for its approval.
Power to amend the Statutes	29-	The Board of Governors may, with the prior approval of the State Government makes new or additional Statutes or amends or repeals the existing Statutes.
Rules	30-	Subject to the provisions of this Act, the Rules may provide for all or any of the following matters, namely:- a) Admission of students to the University and their enrolment and continuance as such; b) The courses of study to be laid down for all degrees and other academic

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		distinctions of the University; c) The award of degrees and other academic distinctions; d) The conditions of the award of fellowships, scholarships, studentships, medals and prizes; e) The conduct of examination and the condition and mode of appointment and duties of examining bodies, examiners, invigilators, tabulators and moderators; f) The fee to be charged for admission to the examination, degrees and other academic distinctions of the University; g) The conditions of residence of the students at the University or a Constituent College; h) Maintenance of discipline among the students of the University or a Constituent College; i) The Fee and Deposits chargeable from student for various courses of studies; j) All over matters as may be provided in the Statutes and rules under Act.
Rules how made	31-	The Rules shall be made by the Board of Governors and the rules so made shall be submitted to the State Government for its approval.
Power to Amend the statutes	32-	The Board of Governs may, with the approval on the State Government, make new or additional rules or amend or repeal the Rules.
		CHAPTER-VI Miscellaneous
Provisions for Permanent Resident of Uttarakhand	33-	(1) For admission in various courses conducted by the University 25 percent seats shall be reserved for the permanent residents of State of Uttarakhand, and if the reserved seat are vacant, then the said vacant seats may be filled by the other candidates. (2) for tuition fees fixed for various courses conducted by the University, 25% rebate shall be given to the permanent resident of the State of Uttarakhand who shall seek admission as per sub-section (1) above. (3) For posts of Group ‘C’ and ‘D’ permanent resident of the state of Uttarakhand fulfilling eligibility criterion shall be given preference.
Condition of Service of employees	34-	(1) Every employee shall be appointed under a written contract, which shall be kept in the University and a copy of which shall be furnished to the employee concerned.

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		(2) Disciplinary action against any employee shall be governed by procedure prescribed in the Statutes. (3) Any dispute arising out of the contract between the University and an employee shall be resolved by the procedure prescribed by the relevant Statutes. (4) Notwithstanding anything contained in this Act, the employees of the University shall not be deemed to be public servant and would always remain as under the private employment of the University for the purpose of this Act or otherwise.
Right to appeal	35-	Every employee or student of the University or of a Constituent College, Regional Centre, Study Centre and Career Academy Centre’s shall, notwithstanding anything contained in this Act, have a right to appeal within such time as may be prescribed, to the Board of Management against the decision of any officer or authority of the University or of the Principal of any such Constituent College, Regional Centre, Study Centre and Career Academy Centre’s, as the case may be and there upon the Board of Management may confirm, modify or change the decision appealed against.
Provident Fund and pensions	36-	The University shall constitute for the benefits of its employees such provident or pension fund and provide such insurance scheme as it may deem fit in such manner and subject to such conditions as may be prescribed.
Disputes as to Constitution of University Authorities And bodies	37-	If any question arises as to whether any person has been duly or appointed as, or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the Chancellor, whose decision thereon shall be final.
Constitution of Committee	38-	Any authority of the University mentioned under section 20 will be empowered to constitute a committee of such authority, consisting of such member and having such powers as the authority may deem fit.
Filling of casual Vacancies	39-	Any casual vacancy among the members, other than ex-officio members, of any Authority or body of the University shall be filled in the same manner in which the member whose vacancy in to be filled up, was chosen, and the person filling the vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he/she fills would have been a member.
Protection of Action takes in good faith	40-	No suit or other legal proceedings shall lie against any officer or other employee of the University for anything, which is done in good faith or intended to be done in pursuance of the provisions of this Act, the Statutes or the Rules.

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Transitional Provisions	41-	Notwithstanding anything contained in any other provisions of this Act and the Statutes. (a)The first Vice-Chancellor and Pro-Vice-Chancellor, if any shall be appointed by the Chancellor and the said officer shall hold office for a term of three year; (b)The first Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of three year; (c)The first Board of Governors shall hold office for a term not exceeding three year; (d) The first Board of Management, the first Finance Committee and the first Academic Council shall be constituted by the Chancellor for a term of three year.
Permanent Endowment Fund	42-	The University shall establish a permanent endowment fund of Rs.Two Crore in the form of a Bank Guarantee of a Nationalized Bank Pledged in the name of State Government of Uttarakhand whose tenure shall be five years and after that shall be renewed for five years again.
General Fund	43-	(1) The University shall establish a general fund to which the Following amount shall be credited, namely:- a) all fees which may be charged by the University; b) all sums received from any other source; c) all contributions made by the promoting Society; d) all contributions/donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force; (2) The funds credited to the general fund shall be applied to meet all the recurring expenditure of the University.
Development Fund	44-	(1) The University shall also establish a development fund to which the following fund shall be credited; namely:- a) development fees which may be charged from students; b) all sums received from any other source for the purposes of the development of the University; c) all contributions made by the Promoting Society; d) all contributions/donations made in this behalf by any other person or body which are not prohibited by any law for the time being in force;

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		e) all income received from the permanent endowment fund. (2) The Funds credited to the development fund from time to time shall be utilized for the development of the University.
Maintenance of fund	45-	The fund established under section 42, 43 and 44 shall, subject to general supervision and control of the Board of Governors, be regulated and maintained in such manner as may be prescribed.
Annual Report	46-	(1)The annual report of the University shall be prepared under the direction of the Board of Management and shall be submitted to the Boardof Governors for its approval. (2) The Board of Governors shall consider the annual report in its meeting and may approve the same with or without modification. (3) A copy of annual report duly approved by the Board of Governors shall be sent to the Visitor and the State Government before 31 December following close of the financial year in 31 March each year.
Account and Audit	47-	(1) The annual account and balance sheet of the University shall be prepared under the direction of the Board of Management and all funds accruing to or received by the University from whatever source and all amount disbursed or paid shall be entered in the accounts maintained by the University. (2) The annual account of the University shall be audited by auditors, who are a member of the Institute of Chartered Accountants of India (I.C.A.I.), every year. (3) A copy of the annual accounts and the Balance sheet together with the audit report shall be submitted to the Board of Governors well before 31 December following close of the Financial Year in 31 March each year. (4) The annual accounts, the Balance sheet and the audit report shall be considered by the Board of Governors at its meeting and the Board of Governors shall forward the same to the Visitor and the State Government st along with its observations thereon before the 31 December each year.
Mode of Proof of University records	48-	A copy of any receipt, application, notice, order, proceeding or resolution of any authority or committee of the University or other documents in possession of University or any entry in any register duly maintained by the University, if certified by the Registrar shall be received as prima facie evidence of such receipt, application, notice, order, proceeding, resolution or document or the existence of entry in the register and shall be admitted as evidence of the matters and transaction therein recorded where the original

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		thereof would, if produced, have been admissible in evidence.
Dissolution of University	49-	(1) If Promoting Society proposes dissolution of the “BHAGWANT GLOBAL UNIVERSITY” in accordance with the law governing its constitution or incorporation, it's shall give at least three months notice in writing to the State Government. (2) On identification of mismanagement, mal-administration, in-discipline, failure in the accomplishment of the objects of University and economic hardship in the management systems of University, the State Government would issue direction to the management system of University, if the direction are not followed within such time as may be prescribed, the right to take decision for winding up of the University would vest in the State Government. (3) The manner of winding up of the University would be such as may be prescribed by the state Government in this behalf: Provided that no such action will be initiated without affording a reasonable opportunity to show cause to the Promoting Society. (4) On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with University Grant Commission, make such arrangements for administration of the University from the proposed date of dissolution of the “BHAGWANT GLOBAL UNIVERSITY” and until the last batch of students in regular courses of studies of the University complete their courses of studies in such manner as may be prescribed by the Statutes. (5) On the dissolution of the University, all the assets and liabilities of the University shall vest in the Promoting Society i.e. Bhagwant Education Foundation, New Delhi.
Expenditure of University during Dissolution	50-	(1) The expenditure for administration of the University during the dissolution of the University under section 49 shall be met out of the permanent endowment fund, the general fund or the development funds. (2) If the funds referred to in sub-section (1) are not sufficient to meet the expenditure of the University during the dissolution of the University, such expenditure may be met by disposing of the properties or assets of the University.
Removal of Difficulties	51-	(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notification or order, make such provisions, not inconsistent with the provisions of this Act,as appear to it to be necessary or expedient, for removing the difficulty:

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Provided that no notification orders under sub-section (1) shall be made after the expiration of a period of three years from the commencement of this Act.

(2) Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before the State Legislature.

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