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dze la[;k& 146 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 308@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 fo"ks'k U;k;ky; fo/ks;d] 2011 dks fnukad 04 vDVwcj] 2011 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 19 o'kZ 2011 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
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mRrjk[k.M fo"ks'k U;k;ky; vf/kfu;e] 2011 ¿mRrjk[k.M fo/ks;d la[;k- 19 o'kZ 2011À vuqdzef.kdk
/kkjk,a fooj.k i'̀B la[;k
1 2 3
v/;k;&,d izkjfEHkdh 1- laf{kIr uke] foLrkj vkSj izkjEHk 2- ifjHkk"kk,a
v/;k;&nks
fo"ks'k U;k;ky;ksa dh LFkkiuk 3- fo"ks'k U;k;ky;ksa dh LFkkiuk 4- fo"ks'k U;k;ky;ksa }kjk ekeyksa dk laKku 5- bl vf/kfu;e ds v/khu fopkj fd, tkus okys ekeyksa dh ?kks'k.kk 6- ?kks'k.kk dk izHkko
7- vijk/kksa ds fopkj.k ds lEcU/k esa fo"ks'k U;k;ky;ksa dh vf/kdkfjrk 8- fo"ks'k U;k;ky;ksa dh izfdz;k vkSj "kfDr;k¡
9- fo"ks'k U;k;ky;ksa ds vkns"kksa ds fo:) vihy
10- ekeyksa dk vUrj.k
11- fdlh fopkj.k dks LFkfxr djus ds fy, fOk"ks'k U;k;ky; dk vkc) ugha gksuk
12- vius iwoZorhZ }kjk vfHkfyf[kr lk{; ij ihBklhu U;k;k/kh"k dkjZokb Z dj ldsxk
v/;k;&rhu
lEifÙk dk vf/kgj.k
13- vf/kgj.k ds fy, vkosnu
14- vf/kgj.k ds fy, uksfVl
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15- dfri; ekeyksa esa lEifÙk dk vf/kgj.k 16- vUrj.k dk vdr̀ vkSj "kwU; gksuk 17- vihy
18- dCtk esa ysus dh "kfDr
19- vf/kg`r ¼tCr½ /ku vkSj lEifÙk dh okilh v/;k;&pkj
izdh.kZ
20- fooj.k esa xyrh ds fy, uksfVl ;k vkns"k dk vfof/kekU; ugha gksuk 21- vf/kfu;e dk fdlh vU; fof/k ds vfrfjDr gksuk 22- vU; dk;Zokfg;ksa dk otZu
23- ln~HkkoiwoZd dh xbZ dkjZokbZ ls laj{kk
24- fu;e cukus dh "kfDr
25- /kkjk 3 ds v/khu vf/klwpukvksa dks rFkk /kkjk 5 ds v/khu ?kks'k.kkvksa dks iVy ij j[kuk
26- v/;kjksgh izHkko
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mRrjk[k.M fo"ks'k U;k;ky; vf/kfu;e] 2011 ¿mRrjk[k.M fo/ks;d la[;k--- 19 o'kZ 2011À vijk/kksa ds dfri; oxZ ds Rofjr fopkj.k ds fy, rFkk vUrxzZLr lEifÙk ds vf/kgj.k ¼tCrh½ ds fy, fo"ks'k U;k;ky;ksa ds xBu gsrq micU/k djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds cklBosa o'kZ esa mRrjk[k.M fo/kku lHkk }kjk fuEufyf[kr :i esa vf/kfu;fer gks%&
v/;k;&,d
izkjfEHkdh
laf{kIr uke]
foLrkj vkSj
izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M fo"ks'k U;k;ky; vf/kfu;e] 2011 gSA
¼2½ ;g lEi.kwZ mÙkjk[k.M jkT; esa ykxw gksxkA
¼3½ ;g rqjUr izoÙ̀k gksxkA
ifjHkk"kk,a
2- tc rd fd fo"k; ;k lUnHkZ esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e esa& ¼d½ ^vf/kfu;e* ls Hkz'Vkpkj fuokj.k vf/kfu;e] 1988 vfHkizsr gS( ¼[k½ ^izkf/kdr̀ inkf/kdkjh* ls mÙkjk[k.M mPp U;kf;d lsok dk ,slk dksbZ lsokjr~ vf/kdkjh vfHkizsr gS] tks l= U;k;k/kh"k@vij l=
U;k;k/kh"k gks ;k jgk gks vkSj ftls /kkjk 13 ds iz;kstukFkZ mPp U;k;ky; dh lgefr ls jkT; ljdkj }kjk uke&fufnZ'V fd;k
tk;(
¼x½ ^lafgrk* ls n.M izfdz;k lafgrk] 1973 ¼vf/kfu;e la0 2 o'kZ 1974½ vfHkizzsr gS(
¼?k½ ^?kks'k.kk* ls vijk/k ds lEcU/k esa ,slh ?kks'k.kk vfHkizsr gS] tks ,sls vijk/k ds lEcU/k esa /kkjk 5 ds v/khu dh xbZ gks(
¼³½ ^vijk/k* ls vkijkf/kd vopkj dk vijk/k] tks vf/kfu;e dh /kkjk 13 dh mi/kkjk ¼1½ ds [k.M ¼³½ ds v/khu Lora= :Ik ls ;k
vf/kfu;e ds fdlh vU; micU/k ;k Hkkjrh; n.M lafgrk ds fdlh
micU/k ds lkFk la;qDr :Ik ls ykxw fd;s tkus ;ksX; gks] vfHkizsr gS(
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¼p½ ^fo"ks'k U;k;ky;* ls /kkjk 3 ds v/khu LFkkfir fo"ks'k U;k;ky; vfHkizsr gS(
¼N½ 'kCn vkSj in ftudk bl fu;ekoyh esa ç;ksx fd;k x;k gS ysfdu ifjHkkf"kr ugha fd;k x;k gS vkSj ftUgsa lafgrk ;k vf/kfu;e esa ifjHkkf"kr fd;k x;k gS] muds Øe'k% ogh vFkZ gksaxs] tks lafgrk ;k vf/kfu;e esa fn, x, gSaA
v/;k;&nks
fo"ks'k U;k;ky;ksa dh LFkkiuk
fo"ks'k U;k;ky;ksa
dh LFkkiuk
3- ¼1½ vijk/k ds Rofjr fopkj.k ds iz;kstukFkZ jkT; ljdkj] vf/klwpuk }kjk] ;Fkk;Fks'V la[;k esa U;k;ky;ksa dh LFkkiuk djsxh] ftUgsa fo"ks'k U;k;ky; dgk tk;sxkA
¼2½ fo"ks'k U;k;ky; dh v/;{krk mÙkjk[k.M mPp U;k;ky; dh lgefr ls jkT; ljdkj }kjk uke&fufnZ'V U;k;k/kh"k }kjk dh tk;sxhA ¼3½ ,slk dksbZ Hkh O;fDRk fdlh fo"ks'k U;k;ky;ksa ds U;k;k/kh"k ds :Ik esa uke&fufnZ'V fd, tkus ds fy, vfgZr ugha gksxk] tc rd fd og mÙkjk[k.M mPprj U;kf;d lsok dk lnL;u gks vkSj tks jkT; esa l= U;k;k/kh"k@vij l= U;k;k/kh"k u gks ;k u jgk gksA
fo"ks'k U;k;ky;ksa
}kjk ekeyksa dk
laKku
4- fo"ks'k U;k;ky; ,sls ekeyksa dk laKku ysxk vkSj mudk fopkj.k djsxk] tks mlds le{k lafLFkr fd;k tk, ;k /kkjk 10 ds v/khu mls varfjr fd;k tk,A
bl vf/kfu;e ds
v/khu fopkj fd,
tkus okys ekeyksa
dh ?kks'k.kk
5- ¼1½ ;fn jkT; ljdkj dh jk; esa izFke n'̀V;k lk{; gks fd mÙkjk[k.M jkT; esa yksd in /kkj.k djus okys ;k /kkj.k dj pqds fdlh O;fDr] tks Hkz'Vkpkj vf/kfu;e] 1988 dh /kkjk 2 ds [k.M ¼x½ ds vFkkZUrxZr yksd&lsod gks] }kjk vfHkdfFkr vijk/k fd;k x;k gks rks jkT; ljdkj ,sls izR;sd ekeysa esa] ftlesa mldh mi;qZDr jk; gks] ml vk"k; dh ?kks'k.kk djsxhA
¼2½ ,slh ?kks'k.kk dks fdlh U;k;ky; esa iz"uxr ugha fd;k tk;sxkA
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?kks'k.kk dk izHkko 6- ¼1½ ,slh ?kks'k.kk dh tkus ij] lafgrk ;k rRle; izoÙ̀k fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] ml vijk/k dh ckcr~ dksbZ vfHk;kstu fdlh fo"ks'k U;k;ky; esa gh lafLFkr fd;k tk;sxkA
¼2½ tgk¡ /kkjk 5 ds v/khu dh xbZ ?kks'k.kk ml vijk/k ls lEc) gks] ftldh ckcr~ igys gh vfHk;kstu lafLFkr fd;k tk pqdk gks rFkk blls lEcfU/kr dk;Zokgh] bl vf/kfu;e ds v/khu fo"ks'k U;k;ky; ls fHkUu fdlh
U;k;ky; esa yfEcr gks] ogk¡ bl vf/kfu;e ds vuqlkj] vijk/k ds fopkj.k ds fy, ,slh dk;Zokgh] rRle; izo`Ùk fdlh vU; fof/k esa vUrfoZ'V fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds v/khu fo"ks'k U;k;ky; esa vUrfjr gks tk;sxhA
vijk/kksa ds
fopkj.k ds lEcU/k
esa fo"ks'k U;k;ky;ksa
dh vf/kdkfjrk
7- fo"ks'k U;k;ky; dks] ml vijk/k ds fd, tkus ds fy, vfHkdfFkr fdlh O;fDr dk fopkj.k djus dh vf/kdkfjrk gksxh] ftldh ckcr~ /kkjk 5 ds
v/khu eq[; vkjksih] nq'izsjd ;k 'kM+;a=drkZ ds :Ik esa ?kks'k.kk dh xbZ gks rFkk mu lHkh dk] mlds lkFk la;qDr :Ik ls fopkj.k lafgrk ds vuqlkj
,d gh fopkj.k esa fd;k tk ldrk gSA
fo"ks'k U;k;ky;ksa
dh izfdz;k vkSj
"kfDr;k¡ 8- ¼1½ ,sls ekeyksa ds fopkj.k esa fo"ks'k U;k;ky; eftLVªsV ds le{k okjaV okys ekeyksa ds fopkj.k ds fy, lafgrk esa fofgr izfdz;k dk ikyu djsxkA ¼2½ bl vf/kfu;e esa Li'Vr% ;Fkk micfU/kr ds flok;] lafgrk vkSj Hkz'Vkpkj fuokj.k vf/kfu;e] 1988 ¼la[;k 49 o'kZ 1988½ ds micU/k] tgk¡ rd os bl vf/kfu;e ds micU/kksa ls vlaxr u gksa] fo"ks'k U;k;ky; dh dk;Zokgh ij ykxw gksaxs rFkk mDr micU/kksa ds iz;kstukFkZ fo"ks'k U;k;ky; ds le{k vfHk;kstu lapkfyr djus okys O;fDr yksd vfHk;kstd ekus tk,axsA ¼3½ fo"ks'k U;k;ky;] mlds }kjk fdlh O;fDr dks nks'kfl) Bgjk, tkus ij] mls ml vijk/k] ftlds fy, ,slk O;fDr nks'kfl) Bgjk;k x;k gks] ds fy, fof/k }kjk] tks Hkh n.M izkf/kdr̀ gks] mldk n.Mkns"k ikfjr dj ldsxkA
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fo"ks'k U;k;ky;ksa ds vkns"kksa ds fo:) vihy
9- ¼1½ lafgrk esa fdlh ckr ds gksrs gq, Hkh] fo"ks'k U;k;ky; ds fdlh fu.kZ; vkSj n.Mkns"k ds fo:) mPp U;k;ky;] uSuhrky esa rF;ksa ,oa fof/k nksuksa vk/kkj ij] vihy dh tk;sxhA
¼2½ ;Fkk mi;qZDr ds flok;] fo"ks'k U;k;ky; ds fdlh fu.kZ;] n.Mkns"k ;k vkns"k ds fo:) fdlh U;k;ky; esa dksbZ vihy vFkok iqujh{k.k lafLFkr ugha gksxkA
¼3½ bl /kkjk ds v/khu izR;sd vihy fo"ks'k U;k;ky; ds fu.kZ; vkSj n.Mkns"k dh rkjh[k ls rhl fnuksa ds Hkhrj dh tk,xh] fdUrq ;fn vfHkfyf[kr fd, tkus okys dkj.kksa ls mldk lek/kku gks tkrk gks fd vihykFkhZ dks fu/kkZfjr vof/k ds Hkhrj vihy ugha djus dk Ik;kZIr dkj.k Fkk rks mPp U;k;ky; mDr rhl fnuksa dh lekfIr ds Ik"pkr~ Hkh vihy Lohdkj dj ldsxkA
ekeyksa dk vUrj.k 10- bl vf/kfu;e ds vU; micU/kksa ds gksrs gq, Hkh] mPp U;k;ky; uSuhrky] ekeyksa dks ,d fo"ks'k U;k;ky; ls nwljs fOk"ks'k U;k;ky; esa vUrfjr dj ldsxkA
fdlh fopkj.k dks
LFkfxr djus ds
fy, fOk"ks'k
U;k;ky; dk
vkc) ugha gksuk
11- ¼1½ fo"ks'k U;k;ky; fdlh fopkj.k dks fdlh iz;kstu ls rc rd LFkfxr ugha djsxk tc rd fd mldh jk; esa rFkk vfHkfyf[kr fd, tkus okys dkj.kksa ls] U;k; ds fgr esa ,slk LFkxu vko";d u gksA
¼2½ fo"ks'k U;k;ky; ekeys ds fopkj.k dks] ;FkkfLFkfr] blds lafLFkr fd, tkus vFkok varj.k dh rkjh[k ls ,d o'kZ ds Hkhrj fuLrkfjr djus dk iz;kl djsxkA
vius iwoZorhZ }kjk
vfHkfyf[kr lk{;
ij ihBklhu
U;k;k/kh"k dkjZokbZ
dj ldsxk
12- fo"ks'k U;k;ky; esa ihBklhu gksus ds fy, /kkjk 3 ds v/khu fu;qDr dksbZ U;k;k/kh"k vius iwoZorhZ ;k iwoZofrZ;ksa }kjk vFkok vius iwoZorhZ ;k iwoZofrZ;ksa }kjk vkaf"kd :Ik ls rFkk vkaf"kd :Ik ls vius }kjk vfHkfyf[kr lk{; ds vk/kkj ij dkjZokbZ dj ldsxkA
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v/;k;&rhu lEifÙk dk vf/kgj.k vf/kgj.k ds fy, vkosnu
13- ¼1½ tgk¡ izFke ǹ'V;k lk{; ds vk/kkj ij jkT; ljdkj dks fo"okl djus dk dkj.k gks fd yksd ¼lkoZtfud½ in /kkj.k dj pqds ;k /kkj.k dj jgs fdlh O;fDr us vijk/k fd;k gS vkSj og yksd lsod gks ;k jgk gks rks fo"ks'k U;k;ky; us vijk/k dk laKku fy;k gks ;k uk fy;k gks] jkT; ljdkj bl vf/kfu;e ds v/khu yksd vfHk;kstd dks izkf/kdr̀ inkf/kdkjh ds le{k ml /ku vkSj vU; lEifÙk] tks jkT; ljdkj ds fo"okl esa mDr O;fDr }kjk vijk/k ds ek/;e ls mikIr fd;k x;k gks] ds vf/kdj.k gsrq vkosnu djus ds fy, izkf/kdr̀ dj ldsxhA ¼2½ mi/kkjk ¼1½ ds v/khu vkosnu %&
¼d½ ,d ;k vf/kd "kiFk&i=ksa ds lkFk gksxk] ftlesa mu vk/kkjksa dk mYy s[k gksxk] ftu ij ;g fo"okl fd;k x;k gks fd mDr O;fDr us vijk/k fd;k gS rFkk ml /ku dh jde vkSj vU; lEifÙk dk ewY;] ftlds fy, ;g fo"okl fd;k x;k gks fd vijk/k ds ek/;e ls mikIr fd;k x;k gS( vkSj
¼[k½ ,sls fdlh /ku ,oa vU; lEifÙk dh rRle; vofLFkfr ds lEcU/k esa miyC/k dksbZ lwpuk Hkh vUrfoZ'V gksxh rFkk ;fn vko";d gks rks bl lUnHkZ esa lqlaxr le>h tkus okyh vU; fof"kf'V;ka Hkh nh tk,axhA
vf/kgj.k ds fy,
uksfVl
14- ¼1½ bl vf/kfu;e dh /kkjk 13 ds v/khu dksbZ vkosnu izkIr gksus ij izkf/kdr̀ inkf/kdkjh uksfVl esa ;FkkfofufnZV le;] tks lkekU;r% rhl fnuksa ls de dh ugha gksxh] ds vUrxZr vkdj viuh vk;] miktZu ;k vkfLr;ksa dk og lzksr] ftlds }kjk ;k ftlds ek/;e ls mlus ,slk /ku ;k lEifÙk vftZr dh gS] ftl lk{; ij og fuHkZj djrk gS rFkk vU; lqlaxr lwpuk vkSj fof"kf'V;k¡ nsus vkSj ;g dkj.k crkus dk fd D;ksa ugha ,slk lkjk ;k dksbZ /ku ;k lEifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd;k tkuk ?kksf'kr fd;k tk; rFkk D;ksa ugha mUgas jkT; ljdkj }kjk vf/kxf̀gr dj fy;k tk;] ls lEcfU/kr uksfVl ml O;fDr ¼blesa blds ckn izHkkfor O;fDr ds
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:Ik esa fufnZ'V½ dks rkehy djsxk] ftlds lEcU/k esa vkosnu fd;k x;k gksA
¼2½ tgk¡ mi/kkjk ¼1½ ds v/khu fdlh O;fDr dks nh xbZ uksfVl esa fdlh /ku ;k lEifÙk ;k nksuksa dks] ,sls O;fDRk ds fufeÙk fdlh vU; O;fDr }kjk /kkj.k fd, tkus dk fofuns"k gks] ogk¡ uksfVl dh izfr ,sls vU; O;fDr dks Hkh rkfey dh tk;sxhA
¼3½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] izHkkfor O;fDr ;k jkT; ljdkj }kjk izkf/kdr̀ O;fDr ds le{k vfHkfyf[kr djk, x, lk{;] lwpuk vkSj fof"kf'V;k¡ fo"ks'k U;k;ky; ds le{k fopkj.k esa [k.Mu fd, tkus ;ksX; gksxk %
ijUrq ;g fd ,slk [k.Mu bl vf/kfu;e ds v/khu fo"ks'k U;k;ky; }kjk vijk/kh ds nks'k ds vo/kkj.k vkSj U;k; fu.kZ;u ds fopkj.k rd lhfer gksxkA
dfri; ekeyksa
esa lEifÙk dk
vf/kgj.k
15- ¼1½ /kkjk 14 ds v/khu tkjh dkj.k iP̀Nk uksfVl ds Li'Vhdj.k] ;fn dksbZ gks rFkk mlds le{k miyC/k lkexzh ij fopkj djus ds ckn vkSj izHkkfor O;fDRk ¼rFkk ;fn izHkkoh O;fDr uksfVl esa fofufnZ'V dksbZ /ku ;k lEifÙk fdlh vU; O;fDr ds ek/;e ls /kkj.k djrk gks rks ,slk vU; O;fDr dks Hkh½ lquokbZ dk ;qfDr;qDr volj iznku djus ds ckn] izkf/kdr̀ inkf/kdkjh] vkns"k }kjk viuk fu'd'kZ vfHkfyf[kr djsxk fd D;k iz"uxr lHkh ;k dksbZ vU; /ku ;k lEifÙk fof/k fo:)
¼3½ tgk¡ izkf/kdr̀ inkf/kdkjh bl /kkjk ds v/khu bl vk"k; dk fu'd'kZ vfHkfyf[kr djrk gks fd dksbZ /ku ;k lEifÙk ;k nksuksa vijk/k ds ek/;e
- 10 -
ls vftZr fd;k x;k gS] ogk¡ og ?kksf'kr djsxk fd ,slk /ku ;k lEifÙk ;k nksuksa] bl vf/kfu;e ds micU/kksa ds v/;/khu] lHkh _.kHkkj ls eqDr jkT; ljdkj dks vf/kg`r ekus tk;saxs %
ijUrq ;g fd ;fn vf/kg`r lEifÙk dk cktkj ewY; izkf/kdr̀ inkf/kdkjh ds ikl tek dj fn;k tkrk gks rks lEifÙk dk vf/kxzg.k ugha fd;k tk;sxkA
¼4½ tgk¡ bl vf/kfu;e ds v/khu] fdlh dEiuh dk dksbZ "ks;j jkT; ljdkj dks vf/kg`r fd;k tkrk gks ogk¡ dEiuh vf/kfu;e] 1956 ¼vf/kfu;e la0 1 o'kZ 1956½ esa vFkok dEiuh ds laxe vuqPNsnksa esa fdlh ckr ds vUrfoZ'V gksrs gq, Hkh] dEiuh rqjUr ,sls "ks;j dk varfjrh ds :Ik esa jkT; ljdkj dks jftLVj esa ntZ djsxhA
¼5½ bl v/;k; ds v/khu /ku ;k lEifÙk ;k nksuksa dk vf/kxzg.k ¼tCrh½ dh izR;sd dk;Zokgh dk fu'iknu /kkjk 14 dh mi/kkjk ¼1½ ds v/khu uksfVl rkfey fd, tkus dh rkjh[k ls N% ekg dh vof/k ds vUrxZr dj fn;k tk;sxkA
¼6½ bl /kkjk ds v/khu ikfjr vf/kgj.k dk vkns"k] /kkjk 17 ds v/khu vihy] ;fn dksbZ gks] esa ikfjr vkns"k ds v/;/khu] vfUre gksxk vkSj fdlh fof/k U;k;ky; esa iz"uxr ugha fd;k tk;sxkA
vUrj.k dk vd̀r
vkSj "kwU; gksuk
16- tgk¡ /kkjk 14 ds v/khu] uksfVl tkjh fd, tkus ds ckn] mDr uksfVl esa fufnZ'V fdlh /ku ;k lEifÙk ;k nksuksa dk fdlh Hkh rjhds ls vUrj.k fd;k tkrk gks] ogk¡ ,slk vUrj.k] bl vf/kfu;e ds v/khu dk;Zokfg;ksa ds iz;sktukFkZ] "kwU; gksxk vkSj ;fn , slk /ku ;k lEifÙk ;k nksuksa /kkjk 15 ds v/khu ckn esa jkT; ljdkj dks vf/kg`r fd;k tkrk gks rks ,slk /ku ;k lEifÙk ;k nksuksa dk vUrj.k vd`r vkSj "kwU; ekuk tk;xkA vihy 17- ¼1½ bl v/;k; ds v/khu izkf/kd`r inkf/kdkjh ds fdlh vkns"k ls O;fFkr dksbZ O;fDRk ml vkns"k dh rkjh[k ls rhl fnuksa ds Hkhrj mPp U;k;ky; esa vihy dj ldsxk] ftlds fo:) vihy fd;k tkrk gksA
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¼2½ bl /kkjk ds v/khu dksbZ vihy fd, tkus ij mPPk U;k;ky; ,sls i{kdjksa dks] tks og mfpr le>s] lquokbZ dk volj iznku djus ds Ik"pkr~ ;Fkksfpr vkns"k ikfjr dj ldsxkA
¼3½ mi/kkjk ¼1½ ds v/khu dh xbZ dksbZ vihy fd, tkus dh rkjh[k ls vf/kekur% N% ekg dh vof/k ds Hkhrj fu'ikfnr dj nh tk,xh vkSj ;fn fdlh vihy esa dksbZ LFkxu vkns"k ikfjr fd;k tkrk gks rks vihy ds fu'iknu dh fofgr vof/k ds ckn og ykxw ugha jg tk;sxhA dCts esa ysus dh
"kfDr 18- ¼1½ tgk¡ bl vf/kfu;e ds v/khu dksbZ /ku ;k lEifÙk ;k nksuksa jkT; ljdkj dks vf/kg`r fd;k x;k gks ogka lEc) izkf/kd`r inkf/kdkjh izHkkfor O;fDr ds lkFk&lkFk fdlh vU; O;fDr dks] ftlds dCTks esa /ku ;k lEifÙk ;k nksuksa gk] s vkns"k nsxk fd og vkns"k rkehy fd, tkus ds rhl fnuksa ds Hkhrj mls lEc) izkf/kd`r inkf/kdkjh dks ;k bl fufeÙk mlds }kjk lE;d :Ik ls izkf/kdr̀ fdlh O;fDr dks vH;fiZr dj ns vFkok mldk dCtk ns ns %
ijUrq ;g fd bl fufeÙk vkosnu fd, tkus ij rFkk viuk
lek/kku dj ysus ij fd izHkkfor O;fDRk iz"uxr lEifÙk esa fuokl dj jgk gS] izkf/kd`r inkf/kdkjh mls mlls rRdky csdCtk djus ds cnys ,sls O;fDr dks fofufnZ'V lhfer vof/k ds fy, jkT; ljdkj dks cktkj nj ij fdjk;k ;k Hkqxrku dj mldk dCtk j[kus dh vuqefr ns ldsxk vkSj mlds ckn og O;fDRk ml lEifÙk dk dCtk lkSai nsxkA ¼2½ ;fn dksbZ O;fDRk] mi/kkjk ¼1½ ds v/khu fd, x, vkns"k dk ikyu djuk vLohdkj djrk gks ;k ikyu djus esa foQy jgrk gks rks izkf/kd`r inkf/kdkjh ml lEifÙk dks dCts esa ys ldsxk vkSj rRiz;kstukFkZ] ;Fkko";d cy dk iz;ksx dj ldsxkA
¼3½ mi/kkjk ¼2½ esa vUrfoZ'V fdlh ckr ds gksrs gq, Hkh izkf/kdr̀ inkf/kdkjh] mi/kkjk ¼1½ esa fufnZ'V fdlh /ku ;k lEifÙk ;k nksuksa dk dCtk ysus ds iz;kstu ls] lgk;rk ds fy, fdlh iqfyl inkf/kdkjh dh lsok dh v/;is{kk dj ldsxk vkSj ,slh v/;is{kk dk vuqikyu djuk] ml inkf/kdkjh dk vkc)dkjh drZO; gksxkA
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vf/kg`r ¼tCr½ /ku vkSj lEifÙk dh okilh
19- tgk¡] /kkjk 15 ds v/khu fd, x, vf/kgj.k vkns"k dks vihy esa mPp U;k;ky; }kjk mikUrfjr ;k fu'izHkkoh dj fn;k tkrk gks ;k tgk¡ izHkkfor O;fDr fo"ks'k U;k;ky; }kjk nks'keqDr dj fn;k tkrk gks] ogk¡ /ku ;k lEifÙk ;k nksuksa izHkkfor O;fDr dks okil dj fn;k tk,xk vkSj ;fn fdlh dkj.k ls lEifÙk okil djuk lEHko u gks rks ml O;fDr dks bl izdkj vf/kgr̀] lEifÙk dh dher ds lkFk&lkFk vf/kgj.k dh rkjh[k ls ikap izfr"kr dh nj ls ifjxf.kr C;kt lfgr /ku dk Hkqxrku fd;k tk,xkA
v/;k;&pkj
izdh.kZ
fooj.k esa xyrh
ds fy, uksfVl
;k vkns"k dk
vfof/kekU; ugha
gksuk
20- bl vf/kfue; ds v/khu tkjh ;k rkfey dksbZ uksfVl dh xbZ ?kks'k.kk vkSj ikfjr dksbZ vkns"k] mlesa mfYyf[kr lEifÙk ;k O;fDr ds fooj.k esa fdlh xyrh ds dkj.k vfof/kekU; ugha ekuk tk,xk] ;fn ;Fkk mfYyf[kr fooj.k ls ,slh lEifÙk ;k O;fDr dh igpku djus ;ksX; gksA vf/kfu;e dk
fdlh vU; fof/k
ds vfrfjDr gksuk
21- bl vf/kfu;e ds micU/k rRle; izo`Ùk fdlh vU; fof/k ds vfrfjDr gksaxs u fd mldk vYihdj.k djus okyk vkSj blesa vUrfoZ'V dksbZ Hkh ckr fdlh yksd&lsod dks ,slh fdlh dk;Zokgh ls] tks mlds fo:) bl vf/kfu;e ds vfrfjDr lafLFkr ugha dh tk ldrh gks] fooftZr ugha djsxhA
vU; dk;Zokfg;ksa
dk otZu
22- /kkjk 9 vkSj 17 esa ;Fkk micfU/kr ds flok; rFkk fdlh vU; fof/k esa vUrfoZ'V fdlh ckr ds gksrs gq, Hkh] /kkjk 15 ds v/khu fdlh /ku ;k lEifÙk ;k nksuksa dks vf/kg`r ¼tCr½ fd, tkus ds vkns"k dh ckcr~ fdlh U;k;ky; esa dksbZ okn ;k fof/kd dk;Zokgh pykus ;kssX; ugha gksxhA ln~HkkoiwoZd dh
xbZ dkjZokbZ ls
laj{kk
23- bl vf/kfu;e ds vuqlj.k esa ln~HkkoiwoZd dh xbZ ;k fd, tkus ds fy, vk"kf;r fdlh ckr ds fy, fdlh O;fDr ds fo:) dksbZ okn ;k dksbZ vfHk;kstu ;k dksbZ fof/kd dk;Zokgh ugha gksaxhA
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fu;e cukus dh
"kfDr 24- jkT; ljdkj bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vf/klwpuk }kjk] ;Fkko";d fu;ekoyh] ;fn dksbZ gks] cuk ldsxhA /kkjk 3 ds v/khu
vf/klwpukvksa dks
rFkk /kkjk 5 ds
v/khu ?kks'k.kkvksa
dks iVy ij j[kuk
25- /kkjk 3 dh mi/kkjk ¼1½ ds v/khu tkjh izR;sd vf/klwpuk rFkk /kkjk 5 dh mi/kkjk ¼1½ v/khu dh xbZ izR;sd ?kks'k.kk] tkjh fd, tkus ;k cuk;s tkus d s ckn] ;Fkk"kh?kz jkT; fo/kku e.My ds le{k j[kh tk,xhA v/;kjksgh izHkko 26- Hkz'Vkpkj fuokj.k vf/kfu;e] 1988 vkSj n.M fof/k la"kks/ku v/;kns"k] 1994 vFkok rRle; izo`Ùk fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh vlaxrk dh fLFkfr esa bl vf/kfu;e ds mica/k vfHkHkkoh gksaxsA
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THE UTTARAKHAND SPECIAL COURTS ACT, 2011
[UTTARAKHAND BILL NO. 19 OF 2011]
INDEX
Sections Particulars Page No.
1 2 3
CHAPTER I
PRELIMINARY
1. Short title, extent and Commencement
2. Definitions
CHAPTER II
ESTABLISHMENT OF SPECIAL COURTS
3. Establishment of Special Courts
4. Cognizance of cases by Special Courts
5. Declaration of cases to Be dealt with under This Act
6. Effect of declaration
7. Jurisdiction of Special Court as to Trial of Offences
8. Procedure And powers of Special Courts
9. Appeal against orders of Special Courts
10. Transfer of Cases
11. Special Court not bound to Adjourn a Trial
12. Presiding Judge may act on evidence recorded by his Predecessor
CHAPTER III
CONFISCATION OF PROPERTY
13. Confiscation of property
14. Notice for Confiscation
15. Confiscation of property in certain cases
16. Transfer To be null And void
17. Appeal
18. Power to take possession
19. Refund of Confiscated money or property
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CHAPTER IV
MISCELLANEOUS
20. Notice or Order not to be invalid for error in description
21. Act to be in addition to any other law
22. Bar to other Proceedings
23. Protection of action taken in good faith
24. Power to Make rules
25. Notifications under section 3 and declarations under section 5 to be laid
26. Overriding effect
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THE UTTARAKHAND SPECIAL COURTS ACT, 2011
[UTTARAKHAND BILL NO. 19 OF 2011]
An Act
further to provide for the constitution of special courts for the speedy trial of certain class of offences and for confiscation of the properties involved.
Be it enacted by the Legislature of State of Uttarakhand in the Sixty Second Year of the Republic of India as follows: --
CHAPTER I
PRELIMINARY
Short title, extent and Commencement
1. (1) This Act may be called the Uttarakhand Special Courts Act, 2011.
(2) It shall extend to the whole of the State of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In these Act, unless there is anything repugnant in the subject or context-
(a) "Act'' means Prevention of Corruption Act, 1988.
(b) "Authorized officer" means any serving officer belonging to Uttarakhand Higher Judicial Service and who is or has been Session Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of section 13;
(c) "Code" means the Code of Criminal Procedure, 1973 (2 of 1974) ;
(d) "Declaration" in relation to an offence, means a declaration made under section-5 in respect of such offence;
(e) "Offence" means an offence of criminal misconduct which attracts application of clause (e) of sub-section (1) of section 13 of the Act either independently or in combination with any other provision of the Act or any of the provision of Indian Penal code. (49 of 1988);
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(f) "Special Court" means a Special Court established under section 3; and
(g) Words and expressions used herein and not defined but defined in the Code or the Act shall have the meanings respectively assigned to them in the Code or the Act.
CHAPTER II
ESTABLISHMENT OF SPECIAL COURTS
Establishment
of Special
Courts
3. (1) The State Government shall, for the purpose of speedy trial of offence, by notification, establish as many Courts as considered adequate to be called Special Courts.
(2) A Special Court shall be presided over by a Judge to be nominated by the State Government with the concurrence of the Uttarakhand High Court at Nainital
(3) No person shall be qualified for nomination as a Judge of a Special Court unless he is a member of Uttarakhand Higher Judicial Service and is or has been a Sessions Judge/Additional Sessions Judge in the State.
Cognizance of cases by
Special Courts
4. A Special Court shall take cognizance of and try such cases as are instituted before it or transferred to it under section 10.
Declaration of cases to Be dealt with under This Act
5. (1) If the State Government is of the opinion that there is prima-facie evidence of the commission of an offence alleged to have been committed by a person, who has held or is holding public and is or has been public servant within the meaning of clause (c) of section 2 of the Prevention of Corruption Act, 1988 in the State of Uttarakhand, the State Government shall make a declaration to that effect in every case in which it is of the aforesaid opinion.
(2) Such declaration shall not be called in question in any Court.
Effect of declaration
6. (1) On such declaration being made, notwithstanding anything in the
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Code or any other law for the time being in force, any prosecution in respect of the offence shall be instituted only in a Special Court.
(2) Where any declaration made under section-5 relates to an offence in respect of which a prosecution has already been instituted and the proceedings in relation thereto are pending in a Court other than Special Court under this Act, such proceedings shall, notwithstanding anything contained in any other law for the time being in force, stand transferred to Special Court for trial of the offence in accordance with this Act.
Jurisdiction of Special Court as to Trial of Offences
7. A Special Court shall have jurisdiction to try any person alleged to have committed the offence in respect of which a declaration has been made under section 5, either as principal, conspirator or abettor and All of them can be jointly tried therewith at one trial in accordance with the Code.
Procedure And powers of Special Courts
8. (1) A Special Court shall, in the trial of such cases, follow the procedure prescribed by the Code for the trial of warrant cases before a Magistrate.
(2) Save as expressly provided in this Act, the provisions of the Code and of the Prevention of Corruption Act, 1988 (49 of 1988) shall, in so far as they are not inconsistent with the provisions of this Act, apply to the proceedings before a Special Court and for the purpose of the said provisions, the persons conducting a prosecution before a Special Court shall be deemed to be a Public Prosecutor.
(3) A Special Court may pass, upon any person convicted by it, any sentence authorized by law for the punishment of the offence of which such person is convicted.
Appeal against orders of
Special Courts
9. (1) Notwithstanding anything in the Code, an appeal shall lie from any judgment and sentence of a Special Court to the Uttarakhand High Court at Nainital both on facts and law.
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(2) Except as aforesaid, no appeal or revision shall lie in any court from any judgment, sentence or order of a Special Court.
(3) Every appeal under this section shall be preferred within a period of thirty days from the date of judgment and sentence of a Special Court :
Provided that the High Court may entertain an appeal after the expiry of the said period of thirty days if it is satisfied for reasons to be recorded in writing that the appellant had sufficient cause for not preferring the appeal within the period.
Transfer of Cases
10. Notwithstanding the other provisions of this Act, it would be open to the Uttarakhand High Court at Nainital to transfer cases from one Special Court to another.
Special Court not bound to Adjourn a Trial
11. (1) A Special Court shall not adjourn any trial for any purpose unless such adjournment is, in its opinion, necessary in the interests of justice and for reasons to be recorded in writing.
(2) The Special Court shall endeavor to dispose of the trial of the case within a period of one year from the date of its institutions or transfer, as the case may be.
Presiding Judge may act on evidence recorded By his Predecessor
12. A Judge appointed under section 3 to preside over a Special Court may act on the evidence recorded by his predecessor or predecessors or partly recorded by his predecessor or predecessors and partly recorded by himself.
CHAPTER III
CONFISCATION OF PROPERTY
Confiscation of
property
13. (1) Where the State Government, on the basis of prima-facie evidence, have reasons to believe that any person, who has held or is holding public office and is or has been a public servant. has committed the offence, the State Government may, whether or not the Special
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Court has taken cognizance of the offence, authorize the Public Prosecutor for making an application to the authorized officer for confiscation under this Act of the money and other property, which the State Government believe the said person to have procured by means of the offence.
(2) An application under sub-section (1)—
(a) shall be accompanied by one or more affidavits, stating the grounds on which the belief, that the said person has committed the offence, is founded and the amount of money and estimated value of other property believed to have been procured by means of the offence; and
(b) shall also contain any information available as to the location for the time being of any such money and other property, and shall, if necessary, give other particulars considered relevant to the context.
Notice for Confiscation
14. (1) Upon receipt of an application made under section 13 of this Act, the authorized officer shall serve a notice upon the person in respect of whom the application is made (hereafter referred to as the person affected) calling upon him within such time as may be specified in the notice, which shall not be ordinarily less than thirty days, to indicate the source of his income, earnings or assets, out of which or by means of which he has acquired such money or property, the evidence on which he relies and other relevant information and particulars, and to show cause as to why all or any of such money or property or both, should not be declared to have been acquired by means of the offence and be confiscated to the State Government.
(2) Where a notice under sub-section (1) to any person specifies any money or property or both as being held on behalf of such person by any other person, a copy of the notice shall also be served upon such other person.
(3) Notwithstanding anything contained in sub-section (1), the
- 21 -
evidence, information and particulars brought on record before the authorized officer, by the person affected or the State Government shall be open to be rebutted in the trial before the special court provided that such rebuttal shall be confined to the trial for determination and adjudication of guilt of the offender by the special court under this Act.
Confiscation of property in certain cases
15. (1) The authorized officer may, after considering the explanation, if any, to the show cause notice issued under section 14 and the materials available before it, and after giving to the person affected (and in case here the person affected holds any money or property specified in the notice through any other person, to such other person also) a reasonable opportunity of being heard, by order, record a finding whether all or any other money or properties in question have been acquired illegally.
(2) Where the authorized officer specifies that some of the money or property or both referred to in the show cause notice are acquired by means of the offence, but is not able to identify specifically such money or property, then it shall be lawful for the authorized officer to specify the money or property or both which, to the best of his judgment, have been acquired by means of the offence and record a finding, accordingly, under sub-section (1).
(3) Where the authorized officer records a finding under this section to the effect that any money or property or both have been acquired by means of the offence, he shall declare that such money or property or both shall, subject to the provisions of this Act, stand confiscated to the State Government free from all encumbrances:
Provided that if the market price of the property confiscated is deposited with the authorized officer, the property shall not be confiscated.
(4) Where any share in a Company stands confiscated to the State Government under this Act, then, the Company shall,
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notwithstanding anything contained in the Companies Act, 1956 or the Articles of Association of the Company, forthwith register the State Government as the transferee of such share.
(5) Every proceeding for confiscation of money or property or both under his Chapter shall be disposed of within a period of six months from the date of service of the notice under sub-section(1) of section-14.
(6) The order of confiscation passed under this section shall, subject to the order passed in appeal, if any, under section 17, be final and shall not be called in question in any Court of law.
Transfer To be null And void
16. Where, after the issue of a notice under section 14, any money or property or both referred to in the said notice are transferred by any mode whatsoever, such transfer shall, for the purposes of the proceedings under this Act, be void and if such money or property or both are subsequently confiscated to the State Government under section 15, then, the transfer of such money or property or both shall be deemed to be null and void.
Appeal 17. (1) Any person aggrieved by any order of the authorized officer under this Chapter may appeal to the High Court within thirty days from the date on which the order appealed against was passed.
(2) Upon any appeal preferred under this section the High Court may, after giving such parties, as it thinks proper, an opportunity of being heard, pass such order as it thinks fit.
(3) An appeal preferred under sub-section (1) shall be disposed of preferably within a period of six months from the date it is preferred, and stay order, if any, passed in an appeal shall not remain in force beyond the prescribed period of disposal of appeal.
Power to take possession
18. (1) Where any money or property or both have been confiscated to the State Government under this Act, the concerned authorized officer
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shall order the person affected, as well as any other person, who may be in possession of the money or property or both to surrender or deliver possession thereof to the concerned authorized officer or to any person duly authorized by him in this behalf, within thirty days of the service of the order:
Provided that the authorized officer, on an application made in that behalf and being satisfied that the person affected is residing in the property in question, may instead of dispossessing him immediately from the same, permit such person to occupy it for a limited period to be specified on payment of market rent to the State Government and thereafter, such person shall deliver the vacant possession of the property.
(2) If any person refuses or fails to comply with an order made under sub-section (1), the authorized officer may take possession of the property and may, for that purpose, use such force as may be necessary.
(3) Notwithstanding anything contained in sub-section (2) the authorized officer may, for the purpose of taking possession of any money or property or both referred to in sub-section (1), requisition the service of any police officer to assist and it shall be the bounden duty of such officer to comply with such requisition.
Refund of Confiscated money or property
19. Where an order of confiscation made under section 15 is modified or annulled by the High Court in appeal or where the person affected is acquitted by the Special Court, the money or property or both shall be returned to the person affected and in case it is not possible for any reason to return the property, such person shall be paid the price thereof including the money so confiscated with the interest at the rate of five percent per annum thereon calculated from the date of confiscation.
CHAPTER IV
MISCELLANEOUS
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Notice or Order not to be invalid for error in
description
20. No notice issued or served, no declaration made and no order passed, under this Act shall be deemed to be invalid by reason of any error in the description of the property or person mentioned therein, if such property or person is identifiable from the description so mentioned.
Act to be in addition to any other law
21. The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force, and nothing contained herein shall exempt any public servant from any proceeding which might, apart from this Act, be instituted against him.
Bar to other Proceedings
22. Save as provided in sections 9 and 17 and notwithstanding anything contained in any other law, no suit or other legal proceedings shall be maintainable in any Court in respect of any money or property or both ordered to be confiscated under section 15.
Protection of action taken in good faith
23. No suit, prosecution or other legal proceedings shall lie against any person for anything in good faith done or intended to be done in pursuance of this Act.
Power to Make rules
24. The State Government may, by notification, make such rules, if any, as it may deem necessary for carrying out the purposes of this Act.
Notifications under section 3 and declara- tions under section 5 to be laid
25. Every notification made under sub-section (1) of section 3 and every declaration made under sub-section (1) of section 5 shall be laid, as soon as may be, after they are made, before the State Legislature.
Overriding effect
26. Notwithstanding anything in the Prevention of Corruption Act, 1988 and the Criminal Law Amendment Ordinance, 1944 or any other law for the time being in force, the provisions of this Act shall
- 25 -
prevail in case of any inconsistency.