- 1 - dze la[;k& 147 iathd`r la[;k&Mh0,u0@30&2009&2011 ¼ykblsUl Vw iksLV fonkmV izhisesUV½ ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf"kr
vlk/kkj.k
fo/kk;h ifjf"k'V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] eaxyokj 4 vDVwcj] 2011 bZ0 vkf"ou 12] 1933 "kd lEor~
mRrjk[k.M "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 307@fo/kk;h ,oa lalnh; dk;Z@2011 nsgjknwu] 04 vDVwcj] 2011
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk ikfjr mRrjk[k.M lsok dk vf/kdkj fo/ks;d] 2011 dks fnukad 04 vDVwcj] 2011 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 20 o'kZ 2011 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
1
mÙkjk[k.M lsok dk vf/kdkj vf/kfu;e] 2011 ¿mÙkjk[k.M vf/kfu;e la[;k 20 o'kZ 2011À mÙkjk[k.M jkT; dh turk dks le;c) jhfr ls lsok miyC/k djk, tkus ds fy, rFkk mlls lEcfU/kr vkuq'kafxd ekeyksa ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds cklBosa o"kZ esa mRrjk[k.M jkT; fo/kku lHkk }kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS(
laf{kIr uke vkSj
izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mÙkjk[k.M lsok dk vf/kdkj vf/kfu;e] 2011 gSA
¼2½ ;g mÙkjk[k.M jkT; ds jkti= esa izdk"ku dh rkjh[k ls izoÙ̀k gksxkA ifjHkk'kk,a 2- tc rd fd izlax ;k lUnHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa%&
¼d½ ^^vk;ksx** ls vf/kfu;e dh /kkjk 12 ds v/khu LFkkfir vk;ksx vfHkizzsr gS(
¼[k½ ^^inkfHkfgr vf/kdkjh** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr dksbZ vf/kdkjh vfHkizzsr gS(
¼x½ ^^ik= O;fDr** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr lsok dks izkIr djus ds fy, ik= dksbZ O;fDr vfHkizzsr gS(
¼?k½ ^^izFke vihyh; izkf/kdkjh** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr dksbZ vf/kdkjh vfHkizsr gS(
¼³½ ^^miyC/k le; lhek** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr inkfHkfgr vf/kdkjh }kjk lsok dks miyC/k djkus ds fy, fn;k x;k
vf/kdre le; vfHkizzsr gS(
¼p½ ^^fofgr** ls bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr vfHkizzsr gS(
¼N½ ^^lsok dk vf/kdkj** ls miyC/k le; lhek ds Hkhrj lsok dks izkIr djus dk vf/kdkj vfHkizzsr gS(
¼t½ ^^lsok** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr lsok vfHkizzsr gS(
2
¼>½ ^^f}rh; vihyh; izkf/kdkjh** ls vf/kfu;e dh /kkjk 3 ds v/khu bl :Ik esa vf/klwfpr dksbZ izkf/kdkjh vfHkizzsr gS( ¼¥½ ^^/kkjk** ls bl vf/kfu;e dh /kkjk vfHkizzsr gS( vkSj ¼V½ ^^jkT; ljdkj** ls mÙkjk[k.M dh jkT; ljdkj vfHkizzsr gS( inkfHkfgr vf/kdkjh]
izFke vihyh;
izkf/kdkjh] f}rh;
vihyh; izkf/kdkjh
vkSj miyC/k le;
lhek ds fy,
vf/klwpuk
3- ¼1½ jkT; ljdkj] ftl ij ;g vf/kfu;e ykxw gksxk] vf/klwpuk }kjk le;≤ ij lsokvksa dks vf/klwfpr dj ldsxhA
¼2½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa ds fy, vf/klwpuk }kjk inkfHkfgr vf/kdkjh] izFke vihyh; izkf/kdkjh] f}rh; vihyh; izkf/kdkjh rFkk miyC/k djkbZ xbZ le; lhek fofgr dj ldsxhA lsokvksa dk miyC/k
djk;k tkuk
4- inkfHkfgr vf/kdkjh miyC/k djkbZ xbZ le;&lhek ds Hkhrj ik= O;fDr dks lsok miyC/k djk;sxkA
lsok dks izkIr djus
ds fy, izfdz;k
5- ¼1½ bl vf/kfu;e ds micU/kksa ds v/khu fdlh lsok dks izkIr djus ds fy, dksbZ ik= O;fDRk inkfHkfgr vf/kdkjh dks vkosnu djsxkA ¼2½ inkfHkfgr vf/kdkjh mi/kkjk ¼1½ ds v/khu vkosnu i= izkIr gksus ij fn, x, le;&lhek ds Hkhrj lsok miyC/k djk;sxk ;k vkosnu i= dks [kkfjt djsxk rFkk vkosnu i= dks [kkfjt djus dh n"kk esa dkj.kksa dks fyf[kr :Ik esa vfHkfyf[kr djsxk vkSj mlls vkosnd dks lwfpr djsxkA
¼3½ izR;sd inkfHkfgr vf/kdkjh vkosfnr lsok ds vfHkys[k dk foLr̀r fooj.k ,sls iz:Ik esa] tSlk fofgr fd;k tk;] vuqjf{kr djsxkA izFke vihy 6- ¼1½ dksbZ ik= O;fDr] ftldk vkosnu /kkjk 5 dh mi/kkjk ¼1½ ds v/khu lsok dks izkIr djus ds fy, [kkfjt dj nh xbZ gks ;k tks fn, x,
le;kof/k ds Hkhrj lsok dks miyC/k ugha djkrk gS] ds fy, ,sls [kkfjt djus dh rkjh[k ds rhl fnu ds Hkhrj vFkok miyC/k djkbZ
3
xbZ le;&lhek dh lekfIr ij] tSlh fLFkfr gks] izFke vihyh; izkf/kdkjh dks vihy ;ksftr dj ldsxkA
¼2½ mi/kkjk ¼1½ ds v/khu fdlh vihy dh izkfIr ij] izFke vihyh; izkf/kdkjh ekeys ij fopkj djsxk vkSj ;fn mldh jk; esa ik= O;fDr ds fgr mfpr izrhr gksrs gSa rks og inkfHkfgr vf/kdkjh dks ,slh vof/k ds Hkhrj] tSlh og fofgr djs] lsok miyC/k djkus ds fy, funsZ"k ns ldsxk vkSj fdlh =qfV ds ekeys esa mlds le{k O;fDrxr :Ik ls mifLFkr gksus rFkk mlds dkj.kksa dks Li'V djus ds funsZ"k ns ldsxkA ¼3½ ik= O;fDr vkSj inkfHkfgr vf/kdkjh dks lquokbZ dk volj miyC/k djk, tkus ds Ik"pkr~] izFke vihyh; izkf/kdkjh ;k rks vihy dks Lohdkj djus ds fy, dksbZ vkns"k ikfjr djsxk ;k fyf[kr :Ik esa mlds [kkfjt djus ds vkns"k ikfjr djsxk rFkk [kkfjt djus dh n"kk esa [kkfjt djus ds dkj.kksa dks ,sls vkns"k esa fofufnZ'V djsxk ,oa ik= O;fDr dks mls lalwfpr djsxkA
¼4½ mi/kkjk ¼1½ ds v/khu dksbZ vihy mldh izkfIr ds rhl fnu ds vof/k ds Hkhrj ;FkklEHko izFke vihyh; izkf/kdkjh }kjk vfUre :Ik ls fuLrkfjr dh tk;sxhA
f}rh; vihy 7- ¼1½ dksbZ ik= O;fDRk] ftldh vihy lsok izkIr djus ds fy, [kkfjt dj nh xbZ gks ;k /kkjk 6 ds v/khu izFke vihyh; izkf/kdkjh }kjk fofgr le; ds Hkhrj lsok miyC/k u djkus dh n"kk esa ,sls vkns"k ds [kkfjt gksus dh rkjh[k ls rhl fnu ds Hkhrj ;k izFke vihyh; izf/kdkjh }kjk fofgr le; dh lekfIr ij f}rh; vihyh; izkf/kdkjh dks vihy ;ksftr dh tk ldsxhA
¼2½ mi/kkjk ¼1½ ds v/khu fdlh vihy dh izkfIr ij] f}rh; vihyh; izkf/kdkjh ekeys ij fopkj djsxk vkSj ;fn mldh jk; esa ik= O;fDr ds fgr mfpr izrhr gksrs gSa rks og inkfHkfgr vf/kdkjh dks ,slh vof/k ds Hkhrj] tSlh og fofgr djs] lsok miyC/k djkus ds fy, funsZ"k ns ldsxk vkSj fdlh =qfV ds ekeys esa mlds le{k O;fDrxr :Ik ls mifLFkr gksus rFkk mlds dkj.kksa dks Li'V djus ds funsZ"k ns ldsxk%
4
ijUrq ;g fd vihy dks [kkfjt djus ls iwoZ ik= O;fDr dks f}rh; vihyh; izkf/kdkjh }kjk lquokbZ dk volj iznku fd;k tk;sxk% ijUrq ;g vkSj fd bl /kkjk ds v/khu f}rh; vihyh; izkf/kdkjh }kjk fd, x, vkns"k dks Ikk= O;fDr dks lalwfpr fd;k tk;sxk% IkjUrq ;g vkSj fd mi/kkjk ¼1½ ds v/khu dh xbZ vihy f}rh; vihyh; izkf/kdkjh }kjk vihy dh izkfIr dh rkjh[k ls lkB fnu ds Hkhrj ;Fkk"kh?kz fuf.kZr dh tk;sxhA
leu vkSj fujh{k.k
djus dh "kfDRk
8- izFke vihyh; izkf/kdkjh vkSj f}rh; vihyh; izkf/kdkjh esa bl vf/kfu;e ds izkfo/kkuksa ds v/khu fdlh vihy dks fuf.kZr djrs le; fuEufyf[kr ekeyksa ds lEcU/k esa flfoy izfdz;k lafgrk] 1908 ¼1908 dk la[;kad 5½ ds v/khu flfoy U;k;ky;ksa ds le:Ik "kfDRk;k¡ fufgr gksaxh( vFkkZr~ %&
¼d½ vfHkys[kksa ds izLrqrhdj.k vkSj muds fujh{k.k dh vis{kk( ¼[k½ inkfHkfgr vf/kdkjh vkSj vkosnd dks lquokbZ ds fy, leu tkjh djus( vkSj
¼x½ vU; dksbZ ekeys] tSls fofgr fd, tk;aA
"kkfLr;ka 9- ¼1½ ¼d½ tgk¡ f}rh; vihyh; izkf/kdkjh dh jk; esa Ik;kZIr vkSj leqfpr dkj.kksa ds fcuk miyC/k djk, tkus okyh lsok ds vlQy gksus ij ,slh lsok dks miyC/k djk, tkus dh izfdz;k ls lEc) inkfHkfgr vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh ij og ,deq"r "kkfLr] tks fd ` 500-00 ls de rFkk ` 5000-00 ls vf/kd ugha gksxh] vf/kjksfir dj ldsxkA
¼[k½ tgk¡ f}rh; vihyh; izkf/kdkjh dh jk; esa Ik;kZIr vkSj leqfpr dkj.kksa ds fcuk miyC/k djk, tkus okyh lsok ds vlQy gksus ij ,slh lsok dks miyC/k djk, tkus dh izfdz;k ls lEc) inkfHkfgr vf/kdkjh }kjk lsok dks miyC/k djk, tkus esa vuko";d foyEc fd;k tkrk gS rks ,sls inkfHkfgr vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh ij og
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,deq"r "kkfLr ` 250-00 izfrfnu dh nj ls ,sls foyEc ds fy, fd, x, fnuksa gsrq vf/kjksfir dj ldsxk] tks fd ` 5000-00 ls vf/kd ugha gksxh%
ijUrq ;g fd ,slh lsok dks miyC/k djk, tkus dh izfdz;k esa lECk) inkfHkfgr vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh mi[k.M ¼d½ vkSj ¼[k½ ds v/khu mls@mUgsa vf/kjksfir fdlh n.M ds fy, n.M nsus ls iwoZ lquokbZ dk leqfpr volj nsxkA ¼2½ f}rh; vihyh; izkf/kdkjh vkns"k }kjk mi/kkjk ¼1½ ds v/khu vf/kjksfir
"kkfLr dh /kujkf"k esa ls vkosnd dks {kfriwfrZ ds :Ik esa ,slh /kujkf"k dks fn, tkus dk vkns"k ns ldsxk] tSlk fd mlds }kjk fofgr fd;k tk;] tks fd bl izdkj vf/kjksfir dh xbZ "kkfLr dh dqy /kujkf"k ls vf/kd ugha gksxhA
¼3½ f}rh; vihyh; izkf/kdkjh] ;fn mldk ;g lek/kku gks tkrk gS fd ,slh lsok dks miyC/k djk, tkus dh izfdz;k esa lECk) inkfHkfgr vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh bl vf/kfu;e ds v/khu fcuk Ik;kZIr vkSj leqfpr dkj.kksa ds mUgsa lkSis x, dR̀;ksa dk fuoZgu djus esa vlQy gks x;k gS rks mi/kkjk ¼1½ ds v/khu vf/kjksfir "kkfLr ds vfrfjDr ml ij ykxw lsok fu;eksa ds v/khu =qfV ds fy, mlds fo:) vuq"kklfud dk;Zokgh ds fy, laLrqr dj ldsxkA
iqujh{k.k 10- ¿dksbZ O;fDRk] tks fd f}rh; vihy izkf/kdkjh ds fdlh vkns"k ls O;fFkr gks rks og ,sls vkns"k dh rkjh[k ls lkB fnu ds Hkhrj vk;ksx dks mDr vkns"k dk iqujh{k.k djus ds fy, vkosnu ns ldrk gS] ftls fofgr jhfr ls fuLrkfjr fd;k tk;sxk%
ijUrq ;g fd vk;ksx iqujh{k.k gsrq Lor% Hkh laKku ys ldsxk( ijUrq ;g vkSj fd vk;ksx ;fn leqfpr dkj.kksa ls fu/kkZfjr
le; ds Hkhrj vkosnu u dj ldus ds fy, ;fn og lUrq'V gks rks og mDr lkB fnu dh vof/k dh lekfIr ds Ik"pkr~ fdlh vkosnu i= dks Lohdkj dj ldrk gSAÀ
1
1-mRrjk[k.M vf/kfu;e la[;k 01 o'kZ 2014 dh /kkjk 2 }kjk izfrLFkkfirA
6
lsokvksa dks n"kkZ;k tkuk vkSj fn, x, le; dh vof/k
11- turk dh lwpuk ds fy, lEcfU/kr foHkkx ds lfpo }kjk LFkkuh; vkSj osclkbV ij lsokvksa vkSj fn, x, le; dh vof/k dks n"kkZ;k tk,xkA vk;ksx dk xBu 12- ¼1½ ;fn jkT; ljdkj dh jk; esa] ,slk djuk vko";d vkSj lehphu gks rks og vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa ds fy, ,d vk;ksx dk xBu dj ldsxh] ftls mÙkjk[k.M lsok dk vf/kdkj vk;ksx Kkr uke ls tkuk tk;sxk %
¿***À
1
¼2½ vk;ksx ,d fuxfer fudk; gksxk] ftls mi;qZDr uke ls tkuk tk;sxk vkSj ftls "kkjLor~ vf/kdkj izkIr gksaxs rFkk bl vf/kfu;e ds izkfo/kkuksa ds v/;/khu LFkkoj vkSj taxe nksuksa lEifÙk;ksa rFkk lafonk djus] vis{kk djus] /kkj.k djus vkSj fuLrkfjr djus dh "kfDRk lfgr ,d lkekU; eqnzk gksxh vkSj mlds uke ls okn yk;k tk ldsxk rFkk okn yk ldsxkA
¼3½ vk;ksx dk iz/kku dk;kZy; nsgjknwu vFkok ,sls LFkku ij gksxk] tSlk fd le;≤ ij jkT; ljdkj }kjk vf/klwfpr fd;k tk;A
vk;ksx dh lajpuk 13- ¼1½ vk;ksx eq[; vk;qDr vkSj nks vk;qDrksa ls lajfpr gksxk vkSj mudh fu;qfDr;k¡ mÙkjk[k.M fo/kku lHkk esa izfri{k ds usrk dh lgefr ls jkT; ljdkj }kjk dh tk;sxhA
¼2½ eq[; vk;qDr mÙkjk[k.M jkT; ds eq[; lfpo vFkok Hkkjr ljdkj ds lfpo Lrj ds fdlh vf/kdkjh dh Js.kh dk dksbZ lsokfuoÙ̀k vf/kdkjh gksxkA
1- mRrjk[k.M vf/kfu;e la[;k 01 o'kZ 2014 dh /kkjk 4 }kjk fujflrA
7
¼3½ vk;qDr mÙkjk[k.M jkT; ds lsokjr~ vFkok lsokfuo`Ùk vf/kdkjh] tks fd lfpo ds Lrj vkSj Js.kh rFkk blds led{k Js.kh vkSj Lrj esa jkT; dh fdlh lsok esa mÙkjk[k.M jkT; laoxZ ls vf[ky Hkkjrh; lsokvksa vkSj@vFkok yksd iz"kklu ds {ks= esa fo"ks'kK] ftlds ikl yksd iz"kklu esa n"kZu "kkL= esa "kks/k dk;Z djus vkSj fdlh fo"ofo|ky; esa U;wure 20 o'kZ dh vof/k ds fy, v/;kiu dk;Z djus dk vuqHko vFkok dksbZ ,slk O;fDr] tks fdlh vU; ekeys esa izfrf'Br gks] ls fu;qDr fd;k tk ldsxkA
eq[; vk;qDr dh
"kfDRk;k¡ 14- ¼1½ eq[; vk;qDr dks vk;ksx ds dk;ksZa ds O;ogj.k esa lkekU; Ik;Zos{k.k vkSj funsZ"ku dh "kfDRk;k¡ gksaxhA eq[; vk;qDr /kkjk 17 dh mi/kkjk ¼4½ ds v/khu cuk, x, fofu;eksa ds vuqlj.k esa mlesa fufgr vk;ksx ds dR̀;ksa dk fuoZgu vkSj "kfDr;ksa ds iz;ksx ds lkFk&lkFk cSBd dh v/;{krk djsxkA
¼2½ eq[; vk;qDr dh vuqifLFkfr esa vFkok eq[; vk;qDr dh fjfDr dh n"kk esa jkT; ljdkj fdlh ,d vk;qDr dks fjfDr dh vof/k esa vFkok mldh vuqifLFkfr esa eq[; vk;qDr esa fufgr "kfDr;ksa dk iz;ksx vkSj dR̀;ksa dk fuoZgu djus ds fy, ukfer dj ldsxhA
¼3½ ukfer vk;qDr mi/kkjk ¼2½ ds v/khu eq[; vk;qDr ds dR̀;ksa dk fuoZgu vkSj "kfDr;ksa dk iz;ksx djus ij vk;qDr ds :Ik esa feyus okyh lqfo/kkvksa ds vfrfjDr fdlh izdkj dh {kfriwfrZ] HkÙks vFkok vfrfjDr lqfo/kkvksa dk gdnkj ugha gksxkA
eq[; vk;qDr vkSj
vk;qDrksa dh lsok
dh dk;kZof/k vkSj
lsok&"krZas
15- ¼1½ eq[; vk;qDr vkSj vk;qDRk dk dk;Zdky lEcfU/kr inksa ij dk;ZHkkj xzg.k djus dh rkjh[k ls ik¡p o'kZ dh vof/k ds fy, vFkok 65 o'kZ dh vk;q rd] tks Hkh igys gks] rd vius in ij cus jgsxk rFkk iqufuZ;qfDr ds fy, ik= ugha gksxkA
¼2½ ;fn dksbZ O;fDRk] ftlds eq[; vk;qDr vFkok vk;qDr ds :Ik eas fu;qDr fd;k tk;] iwoZ ls gh fdlh vU; in ij dk;Z dj jgk gks rks mls ml in ls R;kx&i= nsuk gksxk vFkok vk;ksx esa dk;ZHkkj xzg.k djus
8
ls iwoZ ml in ls lsokfuo`fÙk izkIr djuh gksxhA ¼3½ eq[; vk;qDr vFkok vk;qDRk dk;ZHkkj xzg.k djus ls iwoZ jkT;iky vFkok fdlh ,sls vU; O;fDr ds le{k] ftls og fu;qDr djs] lR;fu'Bk dh
"kiFk ysuh gksxhA ¼4½ eq[; vk;qDr vFkok vk;qDr fdlh Hkh le; fyf[kr :Ik esa gLrk{kfjr i= ds ek/;e ls jkT;iky dks lEcksf/kr dj vius in ls R;kx&i= ns ldsaxsA og /kkjk 16 ds v/khu micfU/kr jhfr esa in ls gVk, tkus ds fy, nk;h Hkh gksxkA
¼5½ eq[; vk;qDr vkSj vk;qDr dh lsok dh "krsZa vkSj fucU/ku rFkk lans; osru vkSj HkÙks dze"k% jkT; ds eq[; lwpuk vk;qDr vkSj jkT; lwpuk vk;qDrksa dks lwpuk dk vf/kdkj vf/kfu;e] 2005 dh /kkjk 16 dh mi/kkjk ¼5½ eas vf/kdfFkr O;oLFkk ds le:Ik gksxhA bl vf/kfu;e ds v/khu fu;qDr eq[; vk;qDr vkSj vk;qDrksa ij mi;qZDr mi/kkjk ds lHkh micU/k ;Fkkor~ ykxw gksaxsA
¼6½ jkT; ljdkj] bl vf/kfu;e ds v/khu vk;ksx dh mi;qDr n{krk ds fy,] tSlk vko";d gks] ,sls vf/kdkjh rFkk deZpkjh miyC/k djk,xhA bl izdkj fu;qDr vf/kdkfj;ksa vkSj vU; deZpkfj;ksa ds osru] HkÙks vkSj lsok dh "krsZa] ,slh gksaxh] tSlh fofgr dh tka;A eq[; vk;qDr ;k
vk;qDr dks dfri;
ifjfLFkfr;ksa esa
muds inksa ls
fuyfEcr fd;k
tkuk vkSj gVk;k
tkuk
16- ¼1½ jkT; ljdkj] mi/kkjk ¼2½ ds micU/kksa ds vuqikyu ds Ik"pkr~ eq[; vk;qDr vFkok vk;qDr dks gVk ldsxh] tks mldh jk; esa & ¼,d½ og fnokfy;k ?kksf'kr gks x;k gks( vFkok
¼nks½ fdlh vijk/k esa vfHk;qDr gks] tks fd jkT; ljdkj dh jk; esa uSfrd vijk/k ls lEcfU/kr gks( vFkok
¼rhu½ "kkjhfjd vFkok ekufld :Ik ls v;ksX; gks x;k gks( vFkok ¼pkj½ ,sls foÙkh; vFkok vU; fgr dh vis{kk djrk gks] ftlds QyLo:Ik mi;qZDr fdlh gSfl;r esa mlds dR̀; dks
ln~HkkoiwoZd lEikfnr djus esa dfBukbZ gks( vFkok
¼ik¡p½ lnL; ds :Ik esa vius in dk ,slk nq:Ik;ksx djrk gS] ftlds dkj.k mldk in ij cuk jguk] yksdfgr esa gkfudkjd gSA
9
¼2½ mi/kkjk ¼1½ eas fdlh vU; ckr ds gksrs gq, Hkh eq[; vk;qDr vFkok dksbZ vk;qDr rc rd mlds in ls ugha gVk;k tk;sxk] tc rd fd & ¼,d½ jkT; ljdkj }kjk mÙkjk[k.M jkT; ds mPp U;k;ky; ds eq[; U;k;k/kh"k dks tk¡p gsrq eq[; vk;qDr vkSj vk;qDr dks mlds in ls gVk, tkus ds fy, ,sls izLrko ds lkFk vko";d
i=tkr] tks fd mlds gVk, tkus ds vk/kkj gksa] lfgr dksbZ lUnHkZ ugha fd;k tkrk gS(
¼nks½ ,sls lUnHkZ ij mÙkjk[k.M jkT; ds mPp U;k;ky; ds eq[; U;k;k/kh"k }kjk fu;qDr dksbZ dk;Zjr~ vFkok lsokfuo`Ùk mPp U;k;ky; ds U;k;k/kh"k vFkok fdlh vU; O;fDr dh v/;{krk esa xfBr tk¡p lfefr }kjk lE;d :Ik ls tk¡p ugha dj yh tkrh gS(
¼rhu½ tk¡p lfefr ;g laLrqr u dj ns fd eq[; vk;qDr vFkok vk;qDr dks ,sls vk/kkj vFkok vk/kkjksa ij mlds in ls gVk;k tk;A
¼3½ jkT; ljdkj] lEcfU/kr eq[; vk;qDr vFkok vk;qDrksa dks mi/kkjk ¼2½ ds v/khu eq[; U;k;k/kh"k dks fd, x, lUnHkZ ds Ik"pkr~ fuyfEcr dj ldsxhA
mÙkjk[k.M lsok dk
vf/kdkj vk;ksx dh
"kfDRk;k¡ vkSj dR̀; 17- ¼1½ bl vf/kfu;e ds leqfpr dk;kZUo;u rFkk lsok dks vkSj vf/kd mi;qDr :Ik ls lqfuf"pr djus ds fy, jkT; ljdkj dks lq>ko nsuk] vk;ksx dk nkf;Ro gksxkA bl iz;kstu ds fy, vk;ksx %& ¼d½ /kkjk 10 ds v/khu iqujh{k.k dks nkf[ky vkSj fuLrkfjr dj ldsxh( ¼[k½ bl vf/kfu;e ds vuqlj.k esa lsok dks miyC/k djkus esa vlQy gksus ij Lor% laKku ys ldsxh rFkk izFke vihyh; izkf/kdkjh vFkok f}rh; vihyh; izkf/kdkjh] tSlk leqfpr le>k tk;] ,sls ekeyksa dks fuLrkj.k ds fy, lUnfHkZr dj ldsxk( ¼x½ lsokvksa dks miyC/k djkus ls lEcfU/kr dk;kZy;ksa rFkk izFke vihyh; izkf/kdkjh vkSj f}rh; vihyh; izkf/kdkjh ds dk;kZy;ksa dk fujh{k.k dj ldsxk(
¼?k½ bl vf/kfu;e ds v/khu fdlh vf/kdkjh vkSj deZpkjh dks lkSais x, dR̀;ksa ds fuoZgu esa vlQy gksus ij jkT; ljdkj dks muds fo:) foHkkxh; dk;Zokgh ds fy, laLrqr dj ldsxk(
10
¼³½ lsokvksa dh miyC/krk ds fy, izfdz;kvksa esa la"kks/ku ds fy,] ftlls lsokvksa dh miyC/krk dks vf/kd ikjn"khZ vkSj ljy fd;k tk lds] dh laLrqfr dj ldsxk %
ijUrq ;g fd ,slh laLrqfr djus ls iwoZ vk;ksx foHkkx ds iz"kklfud izHkkjh lfpo ls ijke"kZ djsxk] tks lsok,a miyC/k djkus ds fy, nk;h gS(
¼p½ /kkjk 3 ds v/khu vf/klwfpr fd, tkus okyh vfrfjDRk vf/klwpukvksa dh laLrqfr rFkk bl vf/kfu;e ds izHkkoh fdz;kUo;u ds fy, tkjh dh xbZ vf/klwpukvksa esa mikUrj.k ds fy, lq>ko ns ldsxkA
¼2½ tgk¡ vk;ksx dk ;g lek/kku gks tk; fd bl vf/kfu;e ds micU/kksa ds ekeyksa esa tk¡p djus ds leqfpr vk/kkj miyC/k gSa] ogka¡ og ml lEcU/k esa dksbZ tk¡p Lor% izkjEHk dj ldsxkA
¼3½ vk;ksx] tc bl /kkjk ds v/khu fdlh ekeys dh tk¡p dj jgk gks rks mls fuEufyf[kr ekeyksa ds lEcU/k esa flfoy izfdz;k lafgrk] 1908 ds v/khu okn ds ijh{k.k djrs le; flfoy U;k;ky; dh "kfDr;k¡ fufgr gksaxh %&
¼d½ O;fDr;ksa dks leu vkSj mifLFkr gksus ds fy, ck/; djus]
"kiFk&i= ij ek Sf[kd vFkok fyf[kr lk{; izLrqr djus ds fy, ck/; djus rFkk vfHkys[kkas vFkok oLRkqvksa dks izLrqr djus dh
"kfDRk( ¼[k½ vfHkys[kksa ds fujh{k.k vkSj [kkst dh vis{kk djus dh "kfDRk( ¼x½ "kiFk&i= ij lk{; izkIr djus dh "kfDr(
¼?k½ fdlh U;k;ky; vFkok dk;kZy; ls] mlls lEcfU/kr dksbZ yksd vfHkys[k ;k izfr;ksa dh ek¡x djus dh "kfDr(
¼³½ xokgksa vFkok nLrkostksa ds ijh{k.k ds fy, leu tkjh djus dh
"kfDr( vkSj ¼p½ dksbZ vU; ekeys] ftls fofgr fd;k tk;] dh "kfDrA ¼4½ vk;ksx vius O;ogj.k ds lapkyu ds fy, rFkk fdlh ,sls ekeyksa ds fy,] TkSlk vk;ksx mfpr le>s] fofu;e cuk ldsxkA vk;ksx dh laLrqfr;ksa
ij ljdkj dh
dk;Zokgh
18- ¼1½ jkT; ljdkj] /kkjk 17 dh mi/kkjk ¼1½ ds [k.M ¼?k½] ¼³½ vkSj ¼p½ ds v/khu vk;ksx }kjk dh xbZ laLrqfr;ksa ij fopkj djsxk vkSj vk;ksx dks rhl fnu ds Hkhrj vFkok ,sls vf/kd le; ij] tSlk vk;ksx ds lkFk ijke"kZ dj vfHkfuf"pr fd;k tk;] dh xbZ dk;Zokgh ls vk;ksx dks lwpuk HkstsxkA ;fn ljdkj ;g vfHkfuf"pr djs fd vk;ksx dh fdlh
11
laLrqfr ij vuqikyu ugha fd;k tkuk gS rks vk;ksx dh laLrqfr;kas ij dk;Zokgh u fd, tkus ds fy, dkj.kksa dks lalwfpr djsxkA ¼2½ vk;ksx] /kkjk 17 ds v/khu mlds }kjk dh xbZ laLrqfr;ksa ij dh xbZ dkjZokbZ vkSj dkjZokbZ u djus ds dkj.kkas lfgr] ;fn dksbZ gks] ,d okf'kZd fjiksVZ rS;kj djsxkA jkT; ljdkj] bl fjiksVZ dh izfr;k¡ mÙkjk[k.M fo/kku lHkk ds iVy ij j[ksxkA
ln~HkkoiwoZd dh
xbZ dkjZokbZ ds
fy, laj{k.k
19- bl vf/kfu;e ds v/khu ;k mlds v/khu cuk, x, fdUgha fu;eksa ds v/khu ln~HkkoiwoZd dh xbZ ;k fd, tkus ds fy, vk"kf;r fdlh ckr ds fy, dksbZ Hkh okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh fdlh ds fo:) u gksxhA
fu;e cukus dh
"kfDr 20- ¼1½ jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy, fu;e cuk ldsxhA
¼2½ iwoZxkeh "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;e fuEufyf[kr lHkh ;k fdUgha fo'k;ksa d s fy, micU/k dj ldsxs( vFkkZr~& ¼d½ /kkjk 5 dh mi/kkjk ¼3½ ds v/khu lsokvksa dks vfHkfyf[kr djus ds fy, vuqjf{kr j[kus gsrq iz:Ik (
¼[k½ /kkjk 10 ds v/khu vkosnu&i= ds fuLrkj.k ds fy, izfdz;k( ¼x½ /kkjk 15 dh mi/kkjk ¼6½ ds v/khu vk;ksx ds vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dh lsok dh "krsZa vkSj osru] HkÙks( rFkk ¼?k½ dksbZ vU; ekeys] tks visf{kr gksa ;k ftUgsa fofgr fd;k tkuk vko";d gksA
¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e] cuk, tkus ds Ik"pkr~ ;Fkk"kh?kz jkT; fo/kku e.My d s le{k] tc og l= esa gks] dqy nl fnu dh vof/k ds fy, j[kk tk;sxkA ;g vof/k ,d l= esa vFkok nks ;k vf/kd vkuqØfed l=ksa esa iwjh gks ldsxhA ;fn ml l= ds ;k iwokZsDr vkuqØfed l=ksa ds gh ckn ds l= ds volku ds iwoZ lnu ml fu;e esa dksbZ ifjorZu djus ds fy, lger gks tk;] rks rRi"pkr~ og ,sls ifjofrZr :Ik esa gh izHkkoh gksxkA ;fn mDr volku ds iwoZ lnu lger gks tk; fd ;g fu;e ugha cuk;k
12
tkuk pkfg, rks rRi"pkr~ og fu'izHkkoh gks tk;sxk] fdUrq fu;e ds ,sls ifjofrZr ;k fu'izHkkoh gksus ls muds v/khu igys dh xbZ fdlh ckr dh fof/k ekU;rk ij izfrdwy izHkko ugha iMs+xkA
dfBukbZ;ksa ds
fujkdj.k dh "kfDr
21- ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh djus esa dksbZ dfBukbZ mRiUu gksrh gS rks jkT; ljdkj ,sls vkns"k }kjk] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks] ml dfBukbZ dks nwj dj ldsxh % ijUrq ;g fd ,slk dksbZ vkns"k bl vf/kfu;e ds ijke"kZ ls nks o'kZ dh vof/k dh lekfIr ds Ik"pkr~ ugha fd;k tk;sxkA
****
13
THE UTTARAKHAND RIGHT TO SERVICE ACT, 2011
[UTTARAKHAND ACT NO. 20 OF 2011]
AN
ACT
to provide for the delivery of services to the people of the State of Uttarakhand within the given time limits and for matters connected therewith and incidental thererto. Be it enacted in the Sixty-second Year of the Republic of India by the Uttarakhand State Legislative Assembly as follows :-
Short title, Extent and Commencement
1. (1) This Act may be called the Uttarakhand Right to Service Act,
2011.
(2) It shall come into force at on and with effect from the date of its publication in the Official Gazette.
Definitions 2. In these Act, unless there is anything repugnant in the subject or context-
(a) 'Commission' means a Commission constituted under section 12;
(b) 'Designated Officer' means an officer as notified under section 3;
(c) 'eligible person' means a person who is eligible for obtaining services notified under section 3;
(d) 'First Appellate Authority' means an officer, who is notified as such under section 3;
(e) 'given time limit' means maximum time to provide the service by the Designated officer as notified under section 3;
(f) 'prescribed' means prescribed by rules made under this Act;
(g) 'right to service' means a right to obtain the service within the given time limit;
(h) 'service' means any service notified under section 3;
14
(i) 'Second Appellate Authority' means an officer who is notified as such under section 3;
(j) 'section' means a section of this Act; and
(k) 'State Government' means the Government of the State of Uttarakhand.
Notification of service,
Designated
Officers, First Appellate
Authority, Second Appellate Authority and the given time limit
3. (1) The State Government may by notification from time to time, notify the services, to which this Act shall apply.
(2) The State Government may by notification specify the Designated Officer, First Appellate Authority, Second Appellate Authority and the given time limit for the purposes of this Act.
Providing of service
4. The Designated Officer shall provide the service to the eligible person within the given from time limit.
Procedure for obtaining service
5. (1) An eligible person shall make an application to the Designated Officer for obtaining any service under the provisions of this Act.
(2) The Designated Officer shall, on receipt of an application under sub-section (1), provide service or reject the application within the given time limit and in case of rejection of application, shall record the reasons in writing and intimate the same to the applicant.
(3) Every Designated Officer shall maintain detailed records of services applied for in a format as may be prescribed.
First Appeal 6. (1) Any eligible person, whose application for obtaining service is rejected under sub-section (2) of section 5 or who is not provided the service within the given time limit may file and appeal to the
15
First Appellate Authority within thirty days form the date of rejection or the expiry of the given time limit, as the case may be.
(2) On receipt of an appeal under sub-section (1), the First Appellate Authority shall consider the matter and if in its opinion the grievance of the eligible person appears to be genuine, it may direct the Designated Officer to provide the service within such period, as may be specified by it and in case of default to appear before it in person and explain reasons thereof.
(3) After affording an opportunity of hearing to the Designated Officer and the eligible person, the First Appellate Authority may pass an order either accepting the appeal or rejecting the same by an order made in writing and in the case of rejection, the reasons for rejection shall be specified by it in such order and shall communicate the same to the eligible person.
(4) An appeal made under sub-section (1) shall be finally disposed of by the First Appellate Authority, as far as possible, within a period of thirty days of its receipt.
Second appeal 7. (1) Any eligible person, whose appeal for obtaining service is rejected or who is not provided the service within the time specified by the First Appellate Authority under section 6, may file an appeal to the Second Appellate Authority within thirty days from the date of such rejection or the expiry of the time specified by the First Appellate Authority.
(2) On receipt of an appeal under sub-section (1), the Second Appellate Authority may pass an order either accepting the appeal and directing the Designated Officer to provide service to the eligible person within such period as may be specified or reject the same in writing detailing the reasons for such rejection :
Provided that before rejecting the appeal, as opportunity of hearing to the eligible person shall be granted by the Second Appellate Authority:
16
Provided further that an order made by the Second Appellate Authority under this section shall be communicated to the eligible person :
Provided further that the appeal made under sub-section (1) shall be decided by the Second Appellate Authority, as far as possible, within a period of sixty days from the date of receipt of appeal.
Power to summon and inspection
8. The First Appellate Authority and the Second Appellate Authority shall, while deciding an appeal under the provisions of this Act, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters; namely :-
(a) requiring the production and inspection of documents;
(b) issuing summons for hearing to the Designated Officer and the appellant; and
(c) any other matter which may be prescribed.
Penalty 9. (1) (a) Where the Second Appellate Authority is of the opinion that the Designated Officer and/or any other official involved in the process of providing such service has/have failed to provide service without sufficient and reasonable cause, it may impose a lump sum penalty on the Designated Officer and/or any other official involved in the process of providing such service which shall not be less than rupees five hundred and not more than rupees five thousand;
(b) Where the Second Appellate Authority is of the opinion that the Designated Officer and/or any other official involved in the process of providing such service has/have caused undue delay in providing the service, it may impose a penalty at the rate of rupees two hundred and fifty per day for such delay on the Designated Officer and/or any official involved in the process of providing such service, which shall not be more than rupees five thousand :
17
Provided that the Designated Officer and/or any other official involved in the process of providing such service shall be given a reasonable opportunity of being heard before any penalty is imposed on him/them under sub-section (a) and (b).
(2) The Second Appellate Authority may, by an order give such amount as compensation to the appellant out of the amount of the penalty imposed under sub-section (1), as may be specified by it, which shall not exceed that total amount of the penalty so imposed.
(3) The Second Appellate Authority may, if it is satisfied that the Designated Officer and/or any other official involved in the process of providing such service has/have failed to discharge the duties assigned under this Act without sufficient and reasonable cause, recommend disciplinary action against the defaulters under the service rules applicable to them in addition to the penalty imposed under sub-section (1).
Revision 10. [Any person may, who is aggrieved by any order of the Second Appellate Authority make an application for revision of the said order to the Commission within a period of sixty days from the date of such order, which shall be disposed of in the manner as may be prescribed:
Provided that the Commission may acknowledge for
revision suo motu;
Provided further that the Commission may entertain the application after the expiry of the said period of sixty days, if it or he is satisfied that the application could not be submitted in time for a reasonable cause.]1
1-substituted by section 2 of Uttrakhand Act, No. 01 of 2014.
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Display of services and given time limit
11. The services and the given time limit shall be displayed locally and on website by the Secretary of the Concerning Department for information of the public.
Constitution of the Commission
12. (1) If in the opinion of the State Government, it is necessary or expedient so to do, it may, be notification, constitute for the purposes of this Act, a Commission to be called the Uttarakhand Right to Service Commission :
[*** ]1
(2) The Commission shall be a body corporate, known by the aforesaid name having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue or be sued.
(3) The Head office of the Commission will be at Dehradun or at such place, as the State Government may notify from time to time.
Composition of the Commission
13. (1) The Commission shall consist of a Chief Commissioner and two Commissioners and their appointment shall be made by the State Government in consultation with the Leader of Opposition in the Uttarakhand Vidhan Sabha.
(2) The Chief Commissioner shall be a retired officer in the rank and status of the Chief Secretary of the State of Uttarakhand or Secretary to the Government of India.
(3) The Commissioners shall be serving or retired officers of the Government of Uttarakhand in the rank and status of a Secretary or its equivalent rank and status in any of the services of the State, including officers of All India Services from the Uttarakhand Cadre and/or expert in the field of Public Administration having a Doctorate in Philosophy in Public Administration who have an experience of teaching in a University for a period of at least twenty years or from amongst other eminent public persons. 1.Repeal by section 4 of Uttrakhand Act No. 1 of 2014.
19
Powers of the Chief
Commissioner
14. (1) The Chief Commissioner shall have powers of general superintendence and direction in the conduct of the affairs of the Commission. The Chief Commissioner shall preside over the meetings of the Commission as well as exercise and discharge the powers and functions of the Commission vested in him in accordance with the regulations framed under sub-section (4) of section 17.
(2) In case of absence of the Chief Commissioner or a vacancy in the office of the Chief Commissioner, the State Government may nominate one of the Commissioners to perform the functions and exercise the powers vested in the Chief Commissioner as long as the vacancy or absence continues.
(3) A Commissioner nominated to discharge the functions and powers of the Chief Commissioner under sub-section (2) shall not be entitled to any compensation, allowance or facility in addition to what he would be entitled to as a Commissioner.
Term of office and conditions of service of Chief Commissioner and
Commissioners
15. (1) The Chief Commissioner and the Commissioners shall hold office for a term of five years from the date on which they enter upon the respective offices, or until they attain the age of sixty five years, whichever is earlier and they will not be entitled for re- appointment.
(2) If a person already holding an office is appointed as the Chief Commissioner or Commissioner, he shall have to resign or seek retirement form that office before joining the Commission.
(3) The Chief Commissioner or a Commissioner shall, before he enters upon his office, make and subscribe before the Governor or some other person appointed by him in that behalf, an oath affirmation.
(4) The Chief Commissioner or a Commissioner may, at any time, by writing under his hand addressed to the Governor, resign from his office. He would also be liable for removal from the office in the
20
manner provided under section 16.
(5) The salaries and allowances payable to and other terms and conditions of service of the Chief Commissioner and the Commissioners shall be the same as those of the State Chief Information Commissioner and the State Information Commissioners respectively as laid down in sub-section (5) of section 16 of the Right to information Act, 2005. All provision of the aforesaid sub-section shall apply mutatis mutandis to the Chief Commissioner and the Commissioners appointed under the Act.
(6) The State Government shall provide the Commission with such officers and employees as may be necessary for the efficient performance of the Commission under this Act. The salaries, allowances and conditions of service of the officers and other employees so appointed shall be such as may be prescribed.
Removal and Suspension of the Chief Com- missioner or a Commissioner from office in certain
circumstances.
16. (1) The State Government may remove the Chief Commissioner or any Commissioner from office after complying with the provisions of Sub-section (2), if he has—
(i) been adjudged insolvent; or
(ii) been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or
(iii) become physically or mentally incapable; or
(iv) acquired such financial or other interest as is likely to affect prejudicially his functions in any of the said capacities; or
(v) so abused his position as to render his continuance in office prejudicial to public interest.
(2) Notwithstanding anything contained in sub-section(1), the Chief Commissioner or any Commissioner, shall not be removed from his office, unless,--
(i) A reference is made by the State Government to the Chief Justice of the High Court of Uttarakhand State seeking an
21
enquiry and recommendation on the proposed removal of the Chief Commissioner or the Commissioner along with the grounds for the removal and material supporting such proposal;
(ii) the reference if duly enquired into by an inquiry committee headed by a sitting or retired High Court Judge or any other person appointed by the Chief Justice of the High Court of Uttarakhand ; and
(iii) the inquiry committee makes recommendation that the Chief Commissioner or the Commissioner ought to be removed on such ground or grounds.
(3) The State Government may suspend the Chief Commissioner or the Commissioner in respect of whom a reference has been made to the Chief Justice under sub-section (2).
Powers and functions of the Uttarakhand Right to Service Commission
17. (1) It shall be the duty of the Commission to ensure proper implementation of this Act and to make suggestions to the state Government for ensuring better delivery of services. For this purpose, the Commission may,--
(a) entertain and dispose of revisions under section 10;
(b) take suo moto notice of failure to deliver service in accordance with this Act and refer such cases for disposal as may be appropriate;
(c) carry out inspections of offices entrusted with the delivery of services and the offices of the First Appellate Authority and the second Appellate Authority;
(d) recommend Departmental action against any officer or employee of the State Government who has failed in due discharge of functions cast on him under this Act;
(e) recommend changes in procedures for delivery of services which will make the delivery more transparent and easier :
Provided that before making such a recommendation,
22
the Commission shall consult the Administrative Secretary in-charge of the Department which is to deliver the service;
(f) recommend additional notifications to be notified under section 3 and may also suggest modifications in the notifications already issued for better implementation of this Act.
(2) Where the Commission is satisfied that there are reasonable grounds to inquire into a matter arising out of the provisions of this Act, it may, suo moto, initiate and inquiry in respect thereof.
(3) The Commission shall, while inquiring into any matter under this section, have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters; namely :-
(a) summoning and enforcing the attendance of persons, compelling them to give oral or written evidence on oath and producing documents or things;
(b) requiring the discovery and inspection of documents;
(c) receiving evidence on affidavits;
(d) requisitioning any public records or copies thereof from any court or office;
(e) issuing summons for examination of witnesses or documents; and
(f) any other matter which may be prescribed.
(4) The Commission may frame its regulations for the conduct of its business and any such matter, as the Commission may deem fit.
Action by the Government on recommendations of the Commission
18. (1) The State Government shall consider the recommendations made by the Commission under clause (d), (e) and (f) of sub-section (1) of section 17 and send information to the Commission of action taken within thirty days or such longer time as may be decided in consolation with the Commission. In case the Government decided not to implement any of the recommendations of the
23
Commission, it will communicate the reasons for not acting on the recommendations to the Commission.
(2) The Commission shall prepare an annual report of the recommendations made by it under section 17 along with the action taken and reasons for not taking action, if any. The State Government shall cause a copy of this report to be laid on the table of the Uttarakhand Legislative Assembly.
Protection of action taken in good faith
19. No suit, prosecution or other legal proceeding shall lie against any person for anything which is done in good faith or intended to be done in pursuance of this Act or any rule made thereunder.
Powers of make rules
20. (1) The State Government may by notification in the Official Gazette, make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters; namely :-
(a) the format to maintain the recodes of services under sub- section (3) of section 5;
(b) the procedure for disposing of an application made under section 10;
(c) salaries, allowances and conditions of service of the officers and other employees of the Commission under sub-section
(6) of section 15; and
(d) any other matter which is required to be or may be prescribed.
(3) Every rule made by the State Government under this Act shall be
24
aforesaid, the House agrees in making any modification in the rule, or the House agrees that the rules should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, however, any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
Power to remove difficulties
21. If any difficulty arises in giving effect to the provision of this Act, the State Government may by order not inconsistent with the provisions of this Act, remove the same :
Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
25