Himachal Pradesh act 003 of 2009 : The Eternal University (Establishment and Regulation) Act, 2008

jkti=] fgekpy izns'kz sz sz sz s fgekpy izns'k jkT; 'kklu }kjk izdkf'krz s zz s zz s zz s z f"keyk] cq/kokj] 27 tuojh] 2009@7 ek?k] 1930qqq q fgekpy izns'k ljdkjz sz sz sz s

fof/k foHkkx

vf/klwpuk

f'keyk&2] 22 tuojh] 2009

la0 ,y0,y0vkj0&Mh¼6½&23@2008&yst-&&a sa sa sa s fgekpy izns'k ds jkT;iky] Hkkjr ds lafo/kku ds vuqPNsn 200 ds v/khu iznRr 'kfDr;ksa dk iz;ksx djrs gq, fnukad 21&1&2009 dks vuqeksfnr bZVjuy fo'ofo|ky; ¼LFkkiuk vkSj fofu;eu½ fo/ks;d] 2008 ¼2008 dk foèks;d la[;kad 20½ dks o"kZ 2009 ds vf/kfu;e la[;kad 3 ds :i esa lafo/kku ds vuqPNsn 348¼3½ ds v/khu mlds vaxzsth izkf/kÑr ikB lfgr fgekpy izns'k jkti= ¼vlk/kkj.k½ esa izdkf'kr djrs gSaA

vksn'k }kjk]

vorkj pUn Mksxjk-

lfpo ¼fof/k½A

1230&jkti=@2009&27&1&2009 ¼7085½

7086 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 bZVjuy fo"ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2008Z SZ SZ SZ S /kkjkvksa dk Øesas as as a

/kkjk,¡ %

1- laf{kIr uke vkSj izkjEHk A

2- ifjHkk'kk,a A

3- fo"ofo|ky; ds mn~ns"; A

4- fuxeuA

5- 'kfDr;ka vkSj d`R; A

6- fo"ofo|ky; dk Lo&foÙkiksf'kr gksuk A

7- lEc)rk dh 'kfDr dk u gksukA

8- foU;kl fuf/k A

9- lk/kkj.k fuf/k A

10- lk/kkj.k fuf/k dk mi;kstu A

11- fo"ofo|ky; ds vf/kdkjh A

12- dqykf/kifr A

13- dqyifr A

14- jftLVªkjA

15- eq[; foÙk rFkk ys[kkf/kdkjh A

16- vU; vf/kdkjh A

17- fo"ofo|ky; ds izkf/kdj.k A

18- "kklh fudk; A

19- izcU/k cksMZ A

20- fo|k ifj'kn~ A

21- vU; izkf/kdj.k A

22- fujgZrk,a A

23- fjfDr;ksa ls fo"ofo|ky; ds fdlh izkf/kdj.k ;k fudk; dh dk;Zokfg;ksa dk vfofèkekU; u gksuk A

24- vkdfLed fjfDr;ksa dk Hkjk tkuk A

25- lfefr;ka A

26- izFke ifjfu;e A

7087jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 27- i"pkr~orhZ ifjfu;e A

28- izFke v/;kns"k A

29- i"pkr~orhZ v/;kns"k A

30- fofu;e A

31- izos"k A

32- Qhl lajpuk A

33- ijh{kk,a A

34- ifj.kkeksa dh ?kks'k.kk A

35- nh{kkar lekjksg A

36- fo"ofo|ky; dk izR;k;u A

37- fo"ofo|ky; }kjk fofu;eu djus okys fudk;ksa ds fu;eksa] fofu;eksa] lfUu;eksa vkfn dk vuqlj.k A

38- okf'kZd fjiksVZ A

39- okf'kZd ys[ks vkSj ys[kk ijh{kk A

40- ljdkj dh fo"ofo|ky; dk fujh{k.k djus dh "kfDr;ka A

41- izk;kstd fudk; }kjk fo"ofo|ky; dk fo?kVu A

42- dfri; ifjfLFkfr;ksa esa ljdkj dh fo"ks'k "kfDr;ka A

43- fu;e cukus dh "kfDr A

44- dfBukbZ;ka nwj djus dh "kfDr A

45- O;ko`fRr;kaA

46- 2008 ds v/;kns'k la[;kad 4 dk fujlu vkSj O;ko`fRr;kaA

7088 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 2009 dk vf/kfu;e la[;kad 3a aa aa aa a bZVjuy fo"ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2008Z SZ SZ SZ S ¼jkT;iky egksn;k }kjk rkjh[k 21 tuojh] 2009 dks ;Fkkvuqeksfnr½ jkT; esa mPpÙkj f'k{kk ds fy, bZVjuy fo'ofo|ky; dh LFkkiuk] fuxeu vkSj fofu;eu djus vkSj mlds fØ;kdykiksa dks fofu;fer djus rFkk mlls lEcfU/kr ;k mlds vkuaqa"kfxd fo"k;ksa dk mica/k djus ds fy, vf/kfu;e A

Hkkjr x.kjkT; ds mulBosa o'kZ esa fgekpy izns"k fo/kku lHkk }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&

1 - ¼1½ bl vf/kfu;e dk laf{kIr uke bZVjuy fo"ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2008 gS A

¼2½ ;g 29 vizSy] 2008 dks izo`Rr gqvk le>k tk,xk A 2 - bl vf/kfu;e esa] tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks]&

¼d½ ßizcU/k cksMZß ls bl vf/kfu;e dh /kkjk 19 ds v/khu xfBr izcU/k cksMZ vfHkizsr gS(

¼[k½ ßifjljß ¼dSEil½ ls fo"ofo|ky; dk og {ks= vfHkizsr gS ftlesa ;g LFkkfir gS(

¼x½ ßnwjorhZ f"k{kkß ls lapkj] vFkkZr~ izlkj.k] VsyhdkfLVax] i=kpkj ikB~;Øeksa] lsfeukjksa] lEidZ dk;ZØeksa vkSj ,slh gh fdlh vU; dk;Zi)fr ds fdlh Hkh nks ;k nks ls vf/kd lk/kuksa ds la;kstu }kjk nh xbZ f"k{kk vfHkizsr gS(

laf{kIr uke

vkSj izkjEHkA

ifjHkk"kk,aA

7089jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼?k½ ßdeZpkjhß ls fo"ofo|ky; }kjk fu;qDr dksbZ O;fDr vfHkizsr gS vkSj blds vUrxZr v/;kid vkSj fo"ofo|ky; dk vU; deZpkfjo`Un gS(

¼³½ ßQhlß ls] ;FkkfLFkfr] fo"ofo|ky; ;k mlds egkfo|ky;ksa] laLFkkvksa vFkok v/;;u dsUnzksa }kjk Nk=ksa ls] fdlh Hkh izdkj ds uke ls fd;k x;k /kuh; laxzg.k tks izfrns; ugha gS] vfHkizsr gS (

¼p½ ßljdkjß ;k ßjkT; ljdkjß ls fgekpy izns"k ljdkj vfHkizsr gS(

¼N½ ß"kklh fudk;ß ls bl vf/kfu;e dh /kkjk 18 ds v/khu xfBr

"kklh fudk; vfHkizsr gS( ¼t½ ßmPprj f"k{kkß ls nl tek nks Lrj ls Åij ds Kku ds vè;;u ds fy, ikB~;p;kZ ;k ikB~;Øe dk v/;;u vfHkizsr gS( ¼>½ ßNk=koklß ls fo"ofo|ky;] ;k mlds egkfo|ky;ksa] laLFkkvksa vkSj v/;;u dsUnzksa ds Nk=ksa ds fuokl ds fy, fo"ofo|ky; }kjk bl :i esa LFkkfir ;k ekU;rkizkIr fuokl LFkku vfHkizsr gS(

¼´½ ßvf/klwpukß ls jkti= esa izdkf"kr vf/klwpuk vfHkizsr gS( ¼V½ ßifjlj ¼dSEil½ ckg~; dsUnzß ls fo"ofo|ky; }kjk eq[; ifjlj ¼ dSEil ½ ds ckgj LFkkfir] mldh ?kVd bdkbZ ds :i esa izpkfyr vkSj vuqjf{kr dksbZ dsUnz vfHkizsr gS ftlesa fo"ofo|ky; dh lEiwjd lqfo/kk,a] ladk; vkSj LVkQ gks( ¼B½ ßjkti=ß ls jkti=] fgekpy izns"k vfHkizsr gS( ¼M½ ßfofgrß ls bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr vfHkizsr gS(

¼<+½ ßfofu;eu fudk;ß ls mPprj f"k{kk ds "kS{kf.kd lfUu;e lqfuf"pr djus ds fy, ekun.M vkSj "krs± vf/kdfFkr djus gsrq dsUnzh; ljdkj }kjk LFkkfir dksbZ fudk;] tSls fo"ofo|ky; vuqnku vk;ksx] vf[ky Hkkjrh; rduhdh f"k{kk ifj'kn~] jk'Vªh; v/;kid f"k{kk ifj'kn~] Hkkjrh; vk;qfoZKku ifj'kn~] Hkkjrh; vkS'k/kh; ifj'kn~] jk'Vªh; fu/kkZj.k vkSj izR;k;u ifj'kn~] Hkkjrh; Ñf'k vuqla/kku ifj'kn~] nwjorhZ f"k{kk ifj'kn~] Hkkjrh; oSKkfud

7090 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 vuqla/kku ifj'kn~ vkfn vfHkizsr gSa] vkSj blds vUrxZr ljdkj gS(

¼.k½ ß/kkjkß ls bl vf/kfu;e dh /kkjk vfHkizsr gS( ¼r½ ßizk;kstd fudk;ß ls Hkkjrh; U;kl vf/kfu;e] 1882 ds vUrxZr jftLVªhÑr dyxh/kkj U;kl] cMw+ lkfgc] ftyk fljekSj] fgekpy izns'k vfHkizsr gSS(

¼Fk½ ßjkT;ß ls fgekpy izns"k jkT; vfHkizsr gS( ¼n½ ßifjfu;eksaß ßv/;kns"kksaß vkSj ßfofu;eksaß ls bl vf/kfu;e ds v/khu cuk, x, fo"ofo|ky; ds Øe"k% ifjfu;e] v/;kns"k vkSj fofu;e vfHkizsr gSa(

¼/k½ ßNk=ß ls fo"ofo|ky; }kjk lafLFkr vuqla/kku mikf/k lfgr fdlh mikf/k] fMIyksek ;k vU; fo|k lEcU/kh mikf/k ds fy,] ikB~;Øekuqlkj v/;;u djus ds fy, fo"ofo|ky; esa ukekafdr O;fDr vfHkizsr gS(

¼u½ ßv/;;u dsUnzß ls ,slk dsUnz vfHkizsr gS tks Nk=ksa dks nwjorhZ f"k{kk ds lUnHkZ esa lykg nsus] ijke"kZ nsus ;k mu }kjk visf{kr dksbZ vU; lgk;rk nsus ds iz;kstu ds fy, fo"ofo|ky; }kjk LFkkfir vkSj vuqjf{kr ;k ekU;rk izkIr gS(

¼i½ ßf"k{kdß ls fo"ofo|ky; ds ikB~;Øekuqlkj v/;;u djus ds fy, Nk=ksa dks f"k{kk nsus ;k vuqla/kku esa ekxZn"kZu djus ;k fdlh Hkh vU; :i esa ekxZn"kZu djus ds fy, visf{kr dksbZ vkpk;Z] mikpk;Z] izk/;kid ;k dksbZ vU; O;fDr vfHkizsr gS( vkSj

¼Q½ ßfo"ofo|ky;ß ls bZVjuy fo"ofo|ky;] cM+w lkfgc] fgekpy izns'k vfHkizsr gS A

3 - fo"ofo|ky; ds mn~ns";ksa esa fuEufyf[kr lfEefyr gksaxs]& ¼d½ ckSf)d ;ksX;rkvksa ds mPpÙkj Lrj l`ftr djus ds n`f'Vxr mPpÙkj f"k{kk esa f"k{k.k] v/;kiu vkSj izf"k{k.k dk micU/k djuk(

¼[k½ f"k{kk vkSj izf"k{k.k ds fy, lqfo/kk,a LFkkfir djuk( fo'ofo|ky;

ds mís'; A

7091jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼x½ v/;kiu vkSj vuqla/kku dks dk;kZfUor djuk vkSj lrr~ f"k{kk dk;ZØe izLFkkfor djuk(

¼?k½ jkT; dh vko";drkvksa ls lqlaxr vuqla/kku vkSj fodkl ds fy, Kku rFkk blds mi;kstu esa lgHkkxh gksus ds fy, Js'Brk ds dsUnzksa dk l`tu djuk(

¼³½ jkT; esa ifjlj ¼dSEil½ LFkkfir djuk(

¼p½ ijh{kk dsUnz LFkkfir djuk(

¼N½ ijh{kk ;k ,slh fdlh vU; i)fr ds vk/kkj ij mikf/k;ka] fMIykses] izek.ki= vkSj vU; fo|k lEcU/kh fo"ks'k mikf/k;ka lafLFkr djuk( ,slk djrs le;] fo"ofo|ky; ;g lqfuf"pr djsxk fd mikf/k;ka] fMIykses] izek.k i=ksa vkSj vU; fo|k lEcUèkh fo"ks'k mikf/k;ksa dk Lrj mlls de ugha gks tks fofu;eu fudk;ksa }kjk vf/kdfFkr fd;k x;k gS( vkSj ¼t½ ykxw fu;eksa ;k fofu;eksa ds v/;/khu ifjlj ¼dSEil½ ckg~; dsUnz LFkkfir djuk A

4 - ¼1½ fo'ofo|ky; ds izFke dqykf/kifr vkSj izFke mi dqyifr RkFkk 'kklh fudk;] izcU/k cksMZ vkSj fo|k ifj'kn~ ds izFke lnL; RkFkk ,sls leLr O;fDr] tks blds Ik'pkr~ ,sls vf/kdkjh ;k lnL; gks ldsaxs] tc rd os ,slk in /kkj.k djrs jgrs gSa ;k lnL; cus jgrs gSa] feydj bZVjuy fo"ofo|ky;] cMw+ lkfgc] fgekpy izns'k ds uke ls ,d fuxfer fudk; dk xBu djsaxs A

¼2½ fo'ofo|ky; dk 'kk"or~ mÙkjkf/kdkj gksxk vkSj ,d lkekU; eqnzk gksxh rFkk mDr uke ls og okn yk ldsxk vkSj ml ij okn yk;k tk ldsxk A

¼3½ fo'ofo|ky; vkSj bldk eq[;ky; cMw+ lkfgc] ftyk fljekSj] fgekpy izns'k esa fLFkr gksxk A

5 - fo'ofo|ky; dh fuEufyf[kr 'kfDr;ka vkSj ÑR; gksaxs] vFkkZr~%&

(i) nwjorhZ f'k{kk ds

'kfDr;ka vkSj

ÑR;A

7092 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 djuk rFkk vuqla/kku vkSj Kku dh vfHko`f) vkSj izlkj.k ds fy, rFkk izlkj f'k{kk ds fy, mica/k djuk(

(ii) rduhdh f'k{kk ds {ks= esa] ,slh f'k{kk] izf'k{k.k vkSj vuqla/kku ds vUrjjk'Vªh; ekudksa dks cuk, j[kus esa vk/kqfud Ik)fr;ksa vkSj izkS|ksfxfd;ksa esa ubZ jhfr ds iz;ksx djuk(

(iii) fuos'k&ckg~; v/;kiu vkSj izlkj lsokvksa dh O;oLFkk djuk vkSj ftEek ysuk(

(iv) fdlh fof/k ds v/khu fdlh dkuwuh fudk; }kjk ekU;rk ds vè;/khu] ;fn visf{kr gks] ijh{kk,a ysuk vkSj O;fDr;ksa dks fMIykses vkSj izek.k&i= iznku djuk vkSj mikf/k;ka rFkk vU; fo|k lEcU/kh mikf/k;ka iznRr djuk vkSj ,sls fdUgha fMIykseksa] izek.k&i=ksa] mikf/k;ksa ;k vU; fo|k lEcU/kh mikf/k;ksasa s as a s a dks leqfpr vkSj i;kZIr gsrqd gksus ij okfil ysuk A

(v) ekun mikf/k;ka ;k vU; fo|k lEcU/kh mikf/k;ka iznku djuk(

(vi) ,sls v/;kiu] iz'kklfud vkSj vU; inksa dk] ftUgsa fo'ofo|ky; le;≤ ij vko';d le>s] l`tu djuk vkSj mu ij

fu;qfDr;ka djuk(

(vii) v/;srko`fRr;ka] v/;;uo`fRr;ka vkSj iqjLdkj lafLFkr djuk vkSj iznku djuk(

(viii) gkyksa lfgr Nk=koklksa dks LFkkfir vkSj vuqjf{kr djuk( gkyksa lfgr Nk=koklksa tks fo'ofo|ky; }kjk vuqjf{kr u gksa vkSj Nk=ksa ds fuokl ds fy, vU; vkokl dks ekU;rk nsuk] ekxZn'kZu djuk] Ik;Zos{k.k djuk vkSj fu;U=.k djuk rFkk ,slh nh xbZ ekU;rk okfil ysuk(

(ix) fo'ofo|ky; ds Nk=ksa vkSj deZpkfj;ksa esa vuq'kklu dks fofu;fer djuk vkSj mls izofrZr djuk rFkk ,sls vuq'kklukRed mik; djuk tks vko';d le>s tk,a(

(x) fo'ofo|ky; vkSj egkfo|ky;ksa ds Nk=ksa vkSj deZpkfj;ksa ds LokLF; vkSj lkekU; dY;k.k dks c<+kok nsus ds fy, O;oLFkk djuk(

(xi) fo'ofo|ky; ;k blds egkfo|ky;ksa esa izos'k ds fy, ekun.M vo/kkfjr djuk(

7093jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(xii) fdlh laLFkk ;k mlds lnL;ksa ;k Nk=ksa dks fdlh Hkh iz;kstu ds fy, iw.kZr% ;k Hkkxr% ,slh 'krksZa vkSj fucU/kuksa ij] tks le;≤ ij fofgr dh tk,a] ekU;rk nsuk vkSj ,slh ekU;rk dks okfil ysuk(

(xiii) fo'ofo|ky; vuqnku vk;ksx vf/kfu;e] 1956 vkSj rn~/khu cuk, x, fofu;eksa ds v/;/khu nwjorhZ f'k{kk lfgr mPprj f'k{kk] izf'k{k.k vkSj vuqla/kku ds fy, fodflr ns'kksa esa vkèkqfud mPp izkS|ksfxdh esa mRÑ'V dsUnzksa ¼lsUVjt vkWQ ,WDlhySal½ ds lkFk f};qxeh O;oLFkk fodflr djuk vkSj cuk, j[kuk(

(xiv) fo'ofo|ky; ds mn~ns'; ds le:i mn~ns';ksa vkSj iz;kstuksa dh vfHko`f) dks /;ku esa j[krs gq, fdlh vU; fo'ofo|ky;] izkfèkdj.k ;k laxe ;k fdlh lkoZtfud fudk; ds lkFk ,sls iz;kstuksa ds fy,] tSls djkj ik, tk,a] ,sls fucU/kuksa vkSj 'krksZa ij] tks le;≤ ij fo'ofo|ky; }kjk fofufnZ'V dh tk,a] lgdkj djuk(

(xv) fo'ofo|ky; vuqnku vk;ksx vf/kfu;e] 1956 vkSj rn~/khu cuk, x, fofu;eksa ds v/;/khu vuqla/kku vkSj mPprj f'k{kk ds lapkyu esa vU; jk'Vªh; vkSj vUrjjk'Vªh; laLFkkvksa ds lkFk lgdkj djuk(

(xvi) fo'ofo|ky; ds mn~ns';ksa ds lao/kZu ds fy, fo'ofo|ky; ls lEcfU/kr ;k mlesa fufgr lEifr ls fdlh Hkh jhfr esa] tSlh vko';d le>h tk,] laO;ogkj djuk(

(xvii) fo'ofo|ky; esa fdlh laLFkk dks fuxfer djus vkSj blds vfèkdkjksa] lEifRr;ksa vkSj nkf;Roksa dks xzg.k djus vkSj fdlh vU; iz;kstu ds fy,] tks bl vf/kfu;e ds fo:) u gks] dksbZ djkj djuk(

(xviii) ,slh Qhl vkSj vU; izHkkjksa] tks le;≤ ij fofufnZ'V fd, tk,a] ds lank; dh ekax djuk vkSj izkIr djuk(

(xix) fo'ofo|ky; ds iz;kstuksa vkSj mn~ns';ksa ds fy, nku vkSj vuqnku izkIr djuk vkSj fgekpy izns'k ds Hkhrj ;k ckgj U;kl ;k foU;Lr lEifRr lfgr fdlh LFkkoj ;k taxe

7094 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 lEifRr dks] vftZr djuk] /kkfjr djuk] mldk izcU/k vkSj O;;u djuk vkSj fuf/k;ksa dk ,slh jhfr] ftls fo'ofo|ky; mfpr le>s] esa fofu/kku djuk(

(xx) vuqla/kku vkSj lykgdkj lsokvksa dk micU/k djus ds fy, vkSj ml iz;kstu ds fy, vU; laLFkkvksa ;k fudk;ksa ds lkFk ,slh O;oLFkk,a djuk ftUgsa fo'ofo|ky; mfpr le>s(

(xxi) vuqla/kku vkSj vU; dk;Z] ftlds vUrxZr fo'ofo|ky; }kjk tkjh dh tkus okyh iqLrdsa Hkh gSa] ds eqnz.k] izR;qRiknu vkSj izdk'ku dh O;oLFkk djuk(

(xxii) fo'ofo|ky; esa izos'k ds fy, laLFkkvksa vkSj ijh{kkvksa dks ekU;rk nsuk(

(xxiii) ,sls vU; leLr dk;Z djuk] tks fo'ofo|ky; ds lHkh ;k fdUgha mn~ns';ksa dh izkfIr ds fy, vko';d] vkuq'kafxd ;k lgk;d gksa(

(xxiv) vf/kfu;e ds micU/kksa ds vuqlkj fo'ofo|ky; ds mn~ns';ksa dh iwfrZ ds fy, ifjfu;e] v/;kns'k vkSj fofu;e cukuk(

(xxv) ns'k ds Hkhrj rFkk ckgj] ikjLifjd vk/kkj ij vU; fo'ofo|ky;ksa ds lkFk&lkFk M~;wy mikf/k;ka] fMIykses ;k izek.k&Ik=ksa ds fy, micU/k djuk(

(xxvi) fo'ofo|ky; ds 'kS{kf.kd dk;ZØeksa ds fofHkUu fo'k;ksa] vuq'kkluksa esa ,dhd`r ikB~;Øeksa ds fy, micU/k djuk(

(xxvii) jkT; ljdkj] dsUnzh; ljdkj vkSj fo'ofo|ky; vuqnku vk;ksx }kjk le;≤ ij tkjh vuqns'kkssa ds vuqlkj egkfo|ky;] laLFkk,a] vkWQ dSEil dsUnz] vkWQ 'kksj dsUnz vkSj fo|k dsUnz LFkkfir djuk(

(xxviii) ikjLifjd :i ls Lohdk;Z fucU/kuksa vkSj 'krksZa ij vU; laLFkkvksa ls lg;ksx ¼dyScksjs'ku½ djuk(

2- vius mn~ns';ksa ds vuqlj.k esa vkSj viuh 'kfDr;ksa ds iz;ksx rFkk vius d`R;ksa ds vuqikyu esa fo'ofo|ky; fdlh O;fDr] pkgs dksbZ Hkh gks ds lkFk tkfr] oxZ] jax iaFk] fyax] /keZ ;k ewyoa'k ds vk/kkj ij dksbZ HksnHkko ugha djsxkA

7095jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 6 - fo"ofo|ky; Lo&foÙkiksf"kr gksxk vkSj og jkT; ljdkj ls] dksbZ Hkh vuqnku ;k vU; foÙkh; lgk;rk izkIr djus dk gdnkj ugha gksxk A

7 - fo'ofo|ky; dks fdlh Hkh vU; laLFkk ds lkFk lEc)rk dh ;k vU;Fkk vius fo'ks'kkf/kdkj esa ykus dh 'kfDr ugha gksxh A 8 - ¼1½ izk;kstd fudk;] fo"ofo|ky; ds fy, rhu djksM+ :i, dh jde ls ,d foU;kl fuf/k LFkkfir djsxk tks ljdkj ds ikl fxjoh j[kh tk,xh A

¼2½ bl vf/kfu;e vkSj rn~/khu cuk, x, fu;eksa] fofu;eksa] ifjfu;eksa ;k v/;kns"kksa ds micU/kksa dh dM+h vuqikyuk lqfuf"pr djus ds fy, foU;kl fuf/k dks izfrHkwfr fu{ksi ds :i esa j[kk tk,xk A ¼3½ ;fn fo"ofo|ky; ;k izk;kstd fudk; bl vf/kfu;e ;k rn~èkhu cuk, x, fu;eksa] ifjfu;eksa] v/;kns"kksa ;k fofu;eksa ds fdUgha micU/kksa dk mYya?ku djrk gS] rks jkT; ljdkj dks] lEiw.kZ foU;kl fufèk ;k mlds Hkkx dks fofgr jhfr ls leig`r djus dh "kfDr gksxh A ¼4½ foU;kl fuf/k ls izkIr vk; dk mi;ksx fo"ofo|ky; dh volajpuk ds fodkl ds fy, fd;k tk,xk] fdUrq bldk mi;ksx fo"ofo|ky; ds vkorhZ O;; dh iwfrZ djus esa ugha fd;k tk,xk A ¼5½ foU;kl fuf/k dh jde] fdlh vuqlwfpr cSad esa lkof/k tek ys[kksa ds :i esa bl "krZ ds v/;/khu fd ;g fuf/k jkT; ljdkj dh vuqKk ds fcuk fo"ofo|ky; ds fo?kVu rd] izR;kg`r ugha dh tk,xh] fofufgr j[kh tk,xh A

9 - fo"ofo|ky; ,d fuf/k LFkkfir djsxk] ftls lk/kkj.k fuf/k dgk tk,xk ftlesa fuEufyf[kr tek fd;k tk,xk] vFkkZr~ %& ¼d½ fo"ofo|ky; }kjk izkIr Qhl vkSj vU; izHkkj(

¼[k½ izk;kstd fudk; }kjk fd;k x;k dksbZ vfHknk;(

fo'ofo|ky;

dk Lo&

foÙkiksf"kr

gksukA

lEc)rk dh

'kfDr dk u

gksuk Aa

foU;kl

fuf/kA

lk/kkj.k

fuf/k A

7096 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼x½ ijke"khZ&lsok vkSj fo"ofo|ky; }kjk fd, x, vU; dk;ks± ls izkIr dksbZ vk;(

¼?k½ olh;rsa] nku] foU;kl vkSj vU; dksbZ vuqnku( vkSj ¼³½ fo"ofo|ky; }kjk izkIr leLr vU; jkf"k;ka A 10- lk/kkj.k fuf/k fuEufyf[kr iz;kstuksa ds fy, mi;ksx esa yk;h tk,xh] vFkkZr~%&

¼d½ fo"ofo|ky;ksa ds deZpkfj;ksa vkSj f"k{k.k vkSj vuqla/kku LVkQ ds lnL;ksa ds osru vkSj HkÙkksa ds lank; ds fy, rFkk ,sls vfèkdkfj;ksa vkSj deZpkfj;ksa ds fy, fdlh Hkfo'; fuf/k vfHknk;] minku vkSj vU; Qk;nksa ds lank; ds fy,(

¼[k½ fo"ofo|ky; }kjk fo|qr] nwjHkk'k vkfn lfgr yh xbZ lsokvksa ds fy, mixr gksus okys O;;ksa ds fy,(

¼x½ djksa ;k LFkkuh; mn~xzg.kkas] tgka Hkh ykxw gSa] ds lank; ds fy,( ¼?k½ fo"ofo|ky; dh ifjlEifÙk;ksa ds vuqj{k.k ds fy,( ¼³½ fo"ofo|ky; }kjk mixr _.kkas] ftlesa mlds C;kt izHkkj lfEefyr gSa] ds lank; ds fy,(

¼p½ "kklh fudk;] izcU/k cksMZ] fo|k ifj'kn~ bR;kfn ds lnL;ksa ds ;k=k vkSj vU; HkÙkksa ds lank; ds fy,(

¼N½ ;FkkfLFkfr] lekt ds vkfFkZd :i ls detksj oxkasZ ds Nk=ksa ;k vuqla/kku lgdkfj;ksa ;k izf"k{k.kkfFkZ;ksa ;k bl vf/kfu;e ds v/khu cuk, x, ifjfu;eksa] v/;kns"kksa] fofu;eksa ds v/khu ,sls iqjLdkj ds fy, vU;Fkk ik= fdlh Hkh Nk= dks v/;srko`fÙk;k¡] Qhl ekfQ;ksa] Nk=o`fÙk;ksa] lgk;do`fÙk;kasa vkSj vU; iqjLdkjksa ds lank; ds fy,(

¼t½ bl vf/kfu;e dh /kkjk 8 vkSj 9 ds v/khu l`ftr fuf/k;ksa dh laijh{kk ds [kpZ ds lank; ds fy,(

¼>½ fdlh okn ;k dk;Zokfg;ksa] ftlesa fo"ofo|ky; i{kdkj gS] ds O;; dh iwfrZ ds fy,(

¼´½ taxe ¼py½ vkSj LFkkoj ¼vpy½ ifjlEifÙk;ksa ds iz;kstu ds fy,(

lk/kkj.k

fuf/k dk

mi;kstuA

7097jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼V½ fo"ofo|ky; }kjk bl vf/kfu;e ;k rn/khu cuk, x, ifjfu;eksa] v/;kns"kksa] fofu;eksa ;k fu;eksa ds micU/kksa dks dk;kZfUor djus esa mixr fdUgha O;;ksa ds lank; ds fy,( vkSj

¼B½ fdlh vU; O;; ds lank; ds fy, tks izcU/k cksMZ }kjk fo"ofo|ky; ds iz;kstuksa ds fy, O;; gksus ds :i eas vuqeksfnr gks%

ijUrq fo"ofo|ky; }kjk dksbZ Hkh O;;] o'kZ ds fy, dqy vkorhZ O;; vkSj dqy vukorhZ O;; dh lhekvksa] tks izcU/k cksMZ+ }kjk fu;r dh tk,] ls vf/kd] mlds iwoZ vuqeksnu ds fcuk] mixr ugha fd;k tk,xk% ijUrq ;g vkSj fd mi&[k.M+ ¼³½ ds v/khu fofuZfn'V iz;kstu ds fy, lk/kkj.k fuf/k] "kklh fudk; ds iwoZ vuqeksnu ls mi;ksftr dh tk,xh A

11- fo"ofo|ky; ds fuEufyf[kr vf/kdkjh gksaxs] vFkkZr~%&

(i) dqykf/kifr(

(ii) dqyifr(

(iii) jftLVªkj(

(iv) eq[; foÙk vkSj ys[kk vf/kdkjh( vkSj

(v) fo'ofo|ky; dh lsok esa ,sls vU; O;fDr] tks ifjfu;eksa }kjk fo"ofo|ky; ds vf/kdkjh ?kksf'kr fd, tk,a( 12- ¼1½ dqykf/kifr] izk;kstd fudk; }kjk] jkT; ljdkj ds vuqeksnu ls] rhu o'kZ dh vof/k ds fy,] ,slh jhfr esa vkSj ,sls fucU/kuksa vkSj 'krksZa ij] fu;qDr fd;k tk,xk tks ifjfu;eksa }kjk fofufnZ'V dh tk,aA

¼2½ dqykf/kifr] fo"ofo|ky; dk eqf[k;k ¼gSM½ gksxk A ¼3½ dqykf/kifr] "kklh fudk; dh cSBdksa rFkk mikf/k;ka] fMIykses ;k vU; fo|k lEcU/kh fo"ks'k mikf/k;ka iznku djus ds fy, fo"ofo|ky; ds nh{kkar lekjksg dh v/;{krk djsxk A

fo'ofo|ky;

ds vf/kdkjhA

dqykf/kifrA

7098 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼4½ dqykf/kifr dh fuEufyf[kr "kfDr;ka gksaxh] vFkkZr~ %& ¼d½ dksbZ lwpuk ;k vfHkys[k eaxokuk(

¼[k½ dqyifr fu;qDr djuk(

¼x½ bl vf/kfu;e dh /kkjk 13 dh mi/kkjk ¼7½ ds micU/kksa ds vuqlkj dqyifr dks gVkuk( vkSj

¼?k½ ,slh vU; "kfDr;ka tks ifjfu;eksa }kjk fofufnZ'V dh tk,aA

13- ¼1½ dqyifr dh fu;qfDr] "kklh fudk; }kjk laLrqr rhu O;fDr;ksa ds iSuy esa ls dqykf/kifr }kjk ,sls fucU/kukas vkSj "krkasZ ij dh tk,xh tks ifjfu;eksa }kjk fofufnZ'V dh tk, vkSj og mi/kkjk ¼7½ esa vUrfoZ'V micU/kksa ds v/;/khu rhu o'kZ dh vof/k ds fy, in /kkfjr djsxk%

ijUrq rhu o'kZ dh vof/k ds volku ds i"pkr~] og O;fDr rhu o'kZ dh vU; vof/k ds fy, iqufuZ;qfDr dk ik= gksxk%

ijUrq ;g vkSj fd dqyifr viuh vof/k ds volku ds i"pkr~ Hkh] u, dqyifr ds inxzg.k djus rd in /kkfjr djrk jgsxk( rFkkfi fdlh Hkh n"kk esa ;g vof/k ,d o'kZ ls vf/kd ugha gksxh A

¼2½ dqyifr fo"ofo|ky; dk iz/kku dk;Zikyd vkSj "kS{kf.kd vfèkdkjh gksxk rFkk mldk fo"ofo|ky; ds dk;Zdykiksa ij lk/kkj.k vèkh{k.k vkSj fu;a=.k gksxk rFkk fo"ofo|ky; ds fofHkUu izkf/kdkfj;ksa ds fofu"p;ksa dk fu'iknu djsxk A

¼3½ dqyifr] dqykf/kifr dh vuqifLFkfr esa fo"ofo|ky; ds nh{kkar lekjksg dh v/;{krk djsxk A

¼4½ ;fn] dqyifr dh jk; esa fdlh ,sls ekeys esa] ftlds fy,

"kfDr;ka bl vf/kfu;e ds }kjk ;k v/khu fdlh vU; izkf/kdkjh dks iznÙk dh xbZ gSa] rqjUr dkjZokbZ djuk vko";d gks] rks og ,slh dkjZokbZ dj dqyifrA

7099jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ldsxk tSlh og vko";d le>s] vkSj rRi"pkr~ viuh dkjZokbZ dh fjiksVZ] ;FkklaHko "kh?kz volj ij] ,sls vf/kdkjh ;k izkf/kdkjh dks djsxk ftlus lkekU; vuqØe esa ekeys dks fuiVk;k gksrk%

ijUrq ;fn lEcfU/kr vf/kdkjh ;k izkf/kdkjh dh jk; esa ,slh dkjZokbZ dqyifr }kjk ugha dh tkuh Fkh] rks ,slk ekeyk dqykf/kifr dks fufnZ'V fd;k tk,xk] ftl ij mldk fofu"p; vfUre gksxk A

¼5½ ;fn] dqyifr dh jk; esa] fo"ofo|ky; ds fdlh izkf/kdkjh dk dksbZ Hkh fofu"p; bl vf/kfu;e ;k rn~/khu cuk, x, ifjfu;eksa] vè;kns"kksa] fofu;eksa ;k fu;eksa }kjk iznÙk "kfDr;ksa ds ckgj gS ;k mlls fo"ofo|ky; ds fgrksa ij izfrdqy izHkko iM+us dh lEHkkouk gS] rks og lEcfU/kr izkf/kdkjh ls fofu"p; dh rkjh[k ls iUnzg fnu ds Hkhrj fofu"p; dk iqujh{k.k djus dk vuqjks/k dj ldsxk vkSj ;fn izkf/kdkjh ,sls fofu"p; dk iw.kZr% ;k Hkkxr% iqujh{k.k djus ls bUdkj djrk gS ;k iUnzg fnu ds Hkhrj dksbZ fofu"p; djus esa vlQy jgrk gS] rks ,slk ekeyk dqykf/kifr dks fufnZ'V fd;k tk,xk vkSj ml ij mldk fofu"p; vfUre gksxk A

¼6½ dqyifr ,slh "kfDr;ksa dk iz;ksx vkSj ,sls dÙkZO;kas dk ikyu djsxk tks ifjfu;eksa ;k v/;kns"kksa }kjk fofufnZ'V fd, tk,a A ¼7½ ;fn] fdlh Hkh le; fd, x, fdlh vH;kosnu ij ;k vU;Fkk] vkSj ,slh tkap djus ds i"pkr~] tSlh vko";d le>h tk,] fLFkfr ,slh gks vkSj ;fn dqyifr dk cus jguk fo"ofo|ky; ds fgr esa u gks rks] dqykf/kifr] fyf[kr vkns"k }kjk] mlesa dkj.kksa dks dfFkr djrs gq,] dqyifr dks] ,slh rkjh[k ls tSlh vkns"k esa fofuZfn'V dh tk,] in NksM+us ds fy, dg ldsxk%

ijUrq bl mi/kkjk ds v/khu dksbZ dkjZokbZ djus ls iwoZ dqyifr dks lquokbZ dk volj fn;k tk,xk A

7100 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 14- ¼1½ jftLVªkj dh fu;qfDr] ,slh jhfr esa vkSj lsok ds ,sls fucU/kuksa vkSj "krksZ ij] tks ifjfu;eksa }kjk fofgr dh tk,] dqykf/kifr }kjk dh tk,xh A

¼2½ jftLVªkj dks fo"ofo|ky; dh vksj ls djkj@lafonk djus] nLrkost gLrk{kfjr djus vkSj vfHkys[k vf/kizekf.kr djus dh "kfDr gksxh vkSj og ,slh "kfDr;ksa dk iz;ksx rFkk ,sls dÙkZO;kas dk ikyu djsxk tks ifjfu;eksa }kjk fofuZfn'V fd, tk,a A

¼3½ jftLVªkj "kklh fudk;] izcU/k cksMZ vkSj fo|k ifj'kn~ dk lnL;&lfpo gksxk ijUrq mls er nsus dk vf/kdkj ugha gksxk A 15- ¼1½ eq[; foÙk rFkk ys[kk vf/kdkjh dh fu;qfDr] ,slh jhfr vkSj lsok ds ,sls fucU/kuksa vkSj "krkZ±s ij] tks ifjfu;eksa }kjk fofufnZ'V dh tk,a] dqykf/kifr }kjk dh tk,xh A

¼2½ eq[; foÙk rFkk ys[kkf/kdkjh ,slh "kfDr;ksa dk iz;ksx vkSj ,sls dÙkZO;ksa dk ikyu djsxk] tks ifjfu;eksa }kjk fofufnZ'V fd, tk,aA 16- ¼1½ fo"ofo|ky; ,sls vU; vf/kdkfj;ksa dh fu;qfDr dj ldsxk] ftrus mlds fØ;kdykiksa ds fy, vko";d gksa A

¼2½ fo"ofo|ky; ds vU; vf/kdkfj;ksa dh fu;qfDr dh jhfr vkSj mudh "kfDr;ka vkSj d`R; ,sls gksaxs tSls ifjfu;eksa }kjk fofufnZ'V fd, tk,a A

17- fo"ofo|ky; ds fuEufyf[kr izkf/kdj.k gksaxs] vFkkZr~ %&

(i) "kklh fudk;(

(ii) izcU/k cksMZ+(

(iii) fo|k ifj'kn~( vkSj

(iv) ,sls vU; izkf/kdj.k tks ifjfu;eksa }kjk fo"ofo|ky; ds izkf/kdj.k ?kksf'kr fd, tk,a A

jftLVªkjA

eq[; foÙk

rFkk

ys[kkfèkdkjhA

vU;

vfèkdkjhA

fo'ofo|ky;

izkfèkdj.kA

7101jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 18- ¼1½ fo"ofo|ky; dk "kklh fudk; fuEufyf[kr ls xfBr gksxk] vFkkZr~ %&

¼d½ dqykf/kifr(

¼[k½ dqyifr(

¼x½ izk;kstd fudk; }kjk ukefufnZ'V ikap O;fDr ftuesa ls nks fo[;kr f"k{kkfon~ gksaxs(

¼?k½ fo"ofo|ky; ds ckgj ls] dqykf/kifr }kjk ukefufnZ'V] izcaèku ;k lwpuk izkS|ksfxdh dk ,d fo"ks'kK( ¼³½ ljdkj }kjk ukefufnZ'V nks O;fDr( vkSj ¼p½ jkT; fo/kkue.My }kjk fuokZfpr fd, tkus okys jkT; foèkku lHkk ds nks lnL;A

¼2½ "kklh fudk;] fo"ofo|ky; dk loksZPp izkf/kdj.k gksxk A ¼3½ "kklh fudk; dh fuEufyf[kr "kfDr;ka gksaxh] vFkkZr~%& ¼d½ lkekU; v/kh{k.k vkSj funs"kksa dk micU/k djuk vkSj bl vf/kfu;e ;k rn~/khu cuk, x, ifjfu;eksa] v/;kns"kksa] fofu;eksa ;k fu;eksa }kjk ;Fkk&micaf/kr ,slh leLr

"kfDr;ksa ds iz;ksx }kjk fo"ofo|ky; ds fØ;kdykiksa ij fu;a=.k j[kuk(

¼[k½ fo"ofo|ky; ds vU; izkf/kdkfj;kas ds fofu"p;ksa dk iqufoZyksdu djuk ;fn os bl vf/kfu;e ;k rn~/khu cuk, x, ifjfu;eksa] v/;kns"kksa] fofu;eksa ;k fu;eksa ds micU/kksa ds vuq:i ugha gaS(

¼x½ fo"ofo|ky; ds ctV vkSj okf'kZd fjiksVZ dk vuqeksnu djuk(

¼?k½ fo"ofo|ky; }kjk viukbZ tkus okyh uhfr;ka vf/kdfFkr djuk(

¼³½ ;fn ,slh fLFkfr mRiUu gks] tc lHkh iz;klksa ds ckotwn Hkh fo"ofo|ky; ds dk;Zdykiksa dk lqpk: :i ls pyuk laHko ugha jg tk,] rks fo"ofo|ky; ds LoSfPNd ifjlekiu ds ckjs esa izk;kstd fudk; dks flQkfj"k djuk( vkSj 'kklh

fudk;A

7102 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼p½ ,slh vU; "kfDr;ka tks ifjfu;eksa }kjk fofgr dh tk,a A ¼4½ "kklh fudk;],d dSysaMj o'kZ esa de ls de rhu ckj cSBd djsxkA

¼5½ "kklh fudk; dh cSBdksa dh x.kiwfrZ ikap ls gksxh A 19- ¼1½ izcU/k cksMZ esa fuEufyf[kr lnL; gksaxs] vFkkZr~%& ¼d½ dqyifr(

¼[k½ izk;kstd fudk; }kjk ukefufnZ'V "kklh fudk; ds nks lnL;(

¼x½ izk;kstd fudk; }kjk ukefufnZ'V rhu O;fDr tks "kklh fudk; ds lnL; ugha gSa( vkSj

¼?k½ v/;kidksa esa ls] izk;kstd fudk; }kjk ukefufnZ'V] rhu O;fDr(

¼2½ dqyifr izcU/k cksMZ+ dk v/;{k gksxk A ¼3½ izcU/k cksMZ dh "kfDr;ka vkSj d`R; ,sls gksaxs tks ifjfu;eksa }kjk fofufnZ'V fd, tk,a A

¼4½ izcU/k cksMZ dh izR;sd nks ekl esa de ls de ,d cSBd gksxhA ¼5½ izcU/k cksM+Z dh cSBdksa dh x.kiwfrZ ikap ls gksxh A 20- ¼1½ fo|k ifj'kn~ esa dqyifr vkSj ,sls vU; lnL; gksxsa tks ifjfu;eksa }kjk fofufnZ'V fd, tk,aA

¼2½ dqyifr fo|k ifj"kn~ dk v/;{k gksxk A

¼3½ fo|k ifj"kn~ fo'ofo|ky; dh iz/kku 'kS{kf.kd fudk; gksxh] vkSj bl vf/kfu;e vkSj rn/khu cuk, x, fu;eksa] ifjfu;eksa vkSj vè;kns'kksa ds mica/kksa ds v/;/khu jgrs gq, fo'ofo|ky; dh 'kS{kf.kd uhfr;ksa dk leUo; djsxh vkSj mu ij lkekU; i;Zos{k.k j[ksxh A ¼4½ fo|kifj"kn~ dh cSBdksa ds fy, x.kiwfrZ ,slh gksxh tSlh ifjfu;eksa }kjk fofufnZ"V dh tk, A

izcU/k cksMZA

fo|k

ifj"kn~A

7103jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 21- fo'ofo|ky; ds vU; izkf/kdj.kksa dh lajpuk] xBu] 'kfDr;ka vkSj ÑR; ,sls gksaxs tks ifjfu;eksa }kjk fofufnZ"V fd, tk,a A 22- dksbZ O;fDr fo'ofo|ky; ds fdlh Hkh izkf/kdj.k ;k fudk; dk lnL; gksus ds fy, fujfgZr gksxk] ;fn og]&

¼d½ foÑrfpr gS vkSj l{ke U;k;ky; }kjk ,slk ?kksf"kr gS( ;k ¼[k½ vuqUeksfpr fnokfy;k gS( ;k

¼x½ uSfrd v/kerk ls vUroZfyr fdlh vijk/k ds fy, fl)nks"k Bgjk;k x;k gS ( ;k

¼?k½ futh dksfpax d{kk,a lapkfyr dj jgk gS ;k mlesa Lo;a yxk gqvk gS( ;k

¼³½ fdlh ijh{kk dk lapkyu djus esa fdlh Hkh :i esa] dgha ij Hkh vuqfpr vkpkj.k esa fyIr jgus ;k mldks c<+kok nsus ds fy, nf.Mr fd;k x;k gS A

23- fo'ofo|ky; ds fdlh Hkh izkf/kdj.k ;k fudk; dk dksbZ Hkh ÑR; ;k dk;Zokgh]mlds xBu esa ek= fdlh fjfDr ds ;k =qfV ds dkj.k vfof/kekU; ugha gksxh A

24- ;fn fo'ofo|ky; ds fdlh izkf/kdj.k ;k fudk; esa fdlh lnL; dh vkdfLed fjfDr] lnL; dh e`R;q ]inR;kx ;k gVk, tkus ds dkj.k gksrh gS] rks mls ml O;fDr ;k fudk; }kjk] tks ml lnL;] ftldk in fjDr gqvk gS] dks fu;qDr ;k uke fufnZ"V djrh gS] ;Fkk'kD; 'kh?kz Hkjk tk,xk vkSj vkdfLed fjfDr ij fu;qDr ;k ukefufnZ"V O;fDr ,sls izkf/kdj.k ;k fudk; dk] ml 'ks"k vof/k ds fy, lnL; gksxk ftl O;fDr ds LFkku ij fu;qDr fd;k x;k gS] lnL; gksrkA 25- ¼1½ fo'ofo|ky; ds izkf/kdkjh ;k vf/kdkjh ,sls funs'k &fucaèkuksa lfgr lfefr;ka xfBr dj ldasxs tks ,slh lfefr;ksa }kjk lEikfnr fd, tkus okys fofufnZ"V dk;ks± ds fy, vko';d gksaA

vU;

izkfèkdj.kA

fujgZrk,aA

fjfDr;k s a l s

fo'ofo|ky;

ds fdlh Hkh

izkf/kdj.k ;k

fudk; dh

dk;Zokfg;ksa dk

vfofèkekU; u

gksukA

vkdfLed

fjfDr;ksa dk

Hkjk tkukA

lfefr;kaA

7104 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼2½ ,slh lfefr;ksa dk xBu vkSj muds drZO; ,sls gksaxs tks ifjfu;eksa }kjk fofufnZ"V fd, tk,a A

26- ¼1½ bl vf/kfu;e vkSj rn/khu cuk, x, fu;eksa ds micU/kksa ds v/;/khu fo'ofo|ky; ds izFke ifjfu;eksa esas fuEufyf[kr lHkh ;k fdUgha fo"k;ksa ds fy, micU/k fd;k tk ldsxk] vFkkZr%&

¼d½ fo'ofo|ky; ds izkf/kdj.kksa vkSj vU; fudk;ksa dk xBu] 'kfDr;k¡ vkSj ÑR;] tks le;≤ ij xfBr

fd, tk,aA

¼[k½ dqyifr dh fu;qfDr ds fucU/ku vkSj 'krsZa vkSj mldh 'kfDr;ka rFkk d`R;(

¼x½ jftLVªkj vkSj eq[; foRr rFkk ys[kkf/kdkjh dh fu;qfDr dh jhfr vkSj lsok ds fuca/ku rFkk 'krs± vkSj mudh 'kfDr;ka vkSj ÑR;(

¼?k½ deZpkfj;ksa dh fu;qfDr dh jhfr] vkSj fuca/ku rFkk 'krsZa vkSj mudh 'kfDr;ka vkSj ÑR;(

¼M½ fo'ofo|ky; ds deZpkfj;ksa dh lsok ds fucU/ku vkSj 'krsZa( ¼p½ deZpkfj;ksa] Nk=ksa vkSj fo'ofo|ky; ds e/; fooknksa ds ekeys esa ek/;LFke~ ds fy, izfØ;k(

¼N½ lEekfud mikf/k;ksa dk iznku fd;k tkuk(

¼t½ Nk=ksa dks f'k{kk Qhl ¼V;w'ku Qhl½ ds lank; ls NwV nsus vkSj mUgsa Nk=o`fÙk;ka vkSj v/;srko`fr;ka iznku djus ds lacU/k esa mica/k(

¼>½ lhVksa ¼LFkkuksa½ ds vkj{k.k ds fofu;eu lfgr] izos'k dh uhfr ls lacfU/kr mica/k(

¼¥½ Nk=ksa ls izHkkfjr dh tkus okyh Qhl ls lEcfU/kr micaèk( vkSj

¼V½ fofHkUu ikB~;Øeksa esa lhVksa ¼LFkkuksa½ dh la[;k ls lEcfUèkr micaèkA

¼2½ izFke ifjfu;e ljdkj }kjk cuk, vkSj jkti= esa izdkf'kr fd, tk,axs vkSj mudh ,d izfr jkT; fo/kku lHkk ds le{k j[kh tk,xhA izFke

ifjfu;eA

7105jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 27- ¼1½ bl vf/kfu;e vkSj rn/khu cuk, x, fu;eksa ds mica/kksa ds v/;/khu] fo'ofo|ky; ds i'pkr~orhZ ifjfu;eksa esa fuEufyf[kr lHkh ;k fdUgha Hkh fo"k;ksa ds fy, mica/k fd;k tk ldsxk] vFkkZr~%& ¼d½ fo'ofo|ky;ksa ds u, izkf/kdj.kksa dk l`tu(

¼[k½ ys[kk uhfr vkSj foÙkh; izfØ;k(

¼x½ fo'ofo|ky; ds izkf/kdj.kksa esa v/;kidksa dk izfrfuf/kRo( ¼?k½ u;s foHkkxksa dk l`tu vkSj fo|eku foHkkx dk lekiu ;k iqu% lajpuk(

¼³½ ind vkSj iqjLdkj lafLFkr djuk(

¼p½ inksa dk l`tu vkSj inksa dh lekfIr ds fy, izfØ;k( ¼N½ Qhl dk iqujh{k.k(

¼t½ fofHkUu ikB~; fooj.kksa esa lhVksa ¼LFkkuksa½ dh la[;k dk ifjorZu( vkSj

¼>½ leLr vU; fo"k; tks bl vf/kfu;e ds mica/kksa ds vèkhu ifjfu;eksa }kjk fofufnZ"V fd, tkus gSa A

¼2½ izFke ifjfu;eksa ls fHkUu fo'ofo|ky; ds ifjfu;e] izcU/k cksMZ }kjk 'kklh fudk; ds vuqeksnu ls cuk, tk,axs A

¼3½ izcU/k cksMZ le;≤ ij] u, ;k vfrfjDr ifjfu;e cuk ldsxk ;k bl izdkj cuk, x, ifjfu;eksa dk] bl /kkjk esa blds i'pkr~ micaf/kr jhfr ls] la'kks/ku ;k fujlu dj ldsxk%

ijUrq izcU/k cksMZ rc rd fo'ofo|ky; ds fdlh fo|eku izkfèkdj.k dh izkfLFkfr] 'kfDr;ksa ;k xBu dks izHkkfor djus okys ifjfu;e ugha cuk,xk ;k ifjfu;e esa dksbZ la'kks/ku ugha djsxk] tc rd fd ,sls izkfèkdj.k dks izLrko ij jk; O;Dr djus dk volj iznku ugha fd;k x;k gks vkSj bl izdkj O;Dr dksbZ jk; fyf[kr :i esa gksxh rFkk 'kklh fudk; }kjk bl ij fopkj fd;k tk,xk A

¼4½ ,sls izR;sd ifjfu;e ;k ifjfu;eksa esa ifjo/kZu ;k ifjfu;eksa dk la'kks/ku ;k fujlu ljdkj ds vuqeksnu ds v/;/khu gksxk % i'pkr~orhZ

ifjfu;eA

7106 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ijUrq izca/k cksMZ }kjk dksbZ Hkh ifjfu;e tks fo|kfFkZ;ksa ds vuq'kkluksa vkSj vuqns'kksa ds ekun.Mksa] f'k{kk vkSj ijh{kk dks izHkkfor djrs gksa] fo|k ifj'kn~ ls ijke'kZ fd, fcuk ugha cuk, tk,axs A

28- ¼1½ bl vf/kfu;e ;k rn~/khu cuk, x, fu;eksa ;k ifjfu;eksa ds mica/kksa ds v/;/khu 'kklh fudk; ds vuqeksnu ls izcU/k cksMZ ,sls izFke v/;kns'k cuk ldsxk ftUgsa og fo'ofo|ky; ds mís';ksa dks vxzlj djus ds fy, leqfpr le>s vkSj ,sls v/;kns'kksa esa fuEufyf[kr leLr ;k fdUgha Hkh fo"k;ksa ds lca/k esa mica/k fd, tk ldsxsa] vFkZkr~ %& ¼d½ fo'ofo|ky; esa Nk=ksa dk izos'k vkSj bl :i esa mudk ukekadu(

¼[k½ fo'ofo|ky; dh mikf/k;ksa] fMIykseksa vkSj izek.k i=ksa ds fy, vf/kdfFkr fd, tkus okys ikB~;Øe (

¼x½ mikf/k;ka] fMIyksesa] izek.k i= vkSj vU; fo|k laca/kh mikfèk;k¡ iznku djuk muds fy, U;wure vgZrk,a vkSj

muds iznku fd, tkus vkSj vfHkizkIr fd, tkus ds laca/k esa lkèku(

¼?k½ v/;srko`fÙk;ka] Nk=o`fr;ka] o`frdk,a] ind vkSj iqjLdkj iznku fd, tkus dh 'krsZa(

¼³½ ijh{kk fudk;ksa] ijh{kdksa vkSj vuqlhedksa ¼ekWMjsVjt½ dh inkof/k vkSj fu;qfDr dh jhfr vkSj dÙkZO;ksa lfgr ijh{kkvksa dk lapkyu(

¼p½ fo'ofo|ky; ds fofHkUu ikB~;Øeksa] ijh{kkvksa mikf/k;ksa vkSj fMIykseksa ds fy, izHkkfjr dh tkus okyh Qhl(

¼N½ fo'ofo|ky; ds Nk=koklksa esa Nk=ksa ds fuokl dh 'krsZa ( ¼t½ Nk=ksa ds fo:) vuq'kklukRed dkjZokbZ ds laca/k esa micUèk(

¼>½ fdlh vU; fudk; dk l`tu] lajpuk vkSj ÑR; tks

fo'ofo|ky; ds 'kS{kf.kd thou ds mUu;u ds fy,

vko';d le>k tk,(

izFke

vè;kns'kA

7107jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼¥½ vU; fo'ofo|ky;ksa vkSj mPprj f'k{kk laLFkkvksa ds lkFk lgdkj vkSj lg;ksx dh jhfr( vkSj

¼V½ leLr vU; ekeys tks bl vf/kfu;e ;k rn~/khu cuk, x, ifjfu;eksa }kjk v/;kns'kksa }kjk micafU/kr fd, tkus visf{kr gksa A

¼2½ izca/k cksMZ ;k rks 'kklh fudk; ds lq>ko dks lfEefyr djrs gq, v/;kns'kksa dks mikUrfjr djsxk ;k 'kklh fudk; }kjk fn, x, fdlh Hkh lq>kko dks lfEefyr u djus ds dkj.k izLrqr djsxk vkSj ,sls dkj.kksa] ;fn dksbZ gksa] ds lkFk v/;kns'kksa dks 'kklh fudk; dks okfil Hkstsxk rFkk mudh izkfIr ij] 'kklh fudk; izca/k cksMZ dh fVIif.k;ksa ij fopkj djsxk vkSj fo'ofo|ky; ds v/;kns'kksa dks ,sls mikUrj.kksa lfgr ;k muds fcuk vuqeksfnr djsxk vkSj rRi'pkr~ 'kklh fudk; }kjk ;Fkk vuqeksfnr vè;kns'k izo`Ùk gksaxs A

29- ¼1½ izFke v/;kns'kksa ls fHkUu leLr v/;kns'k] fo|k ifj'kn~ }kjk cuk, tk,axs tks izca/k cksMZ }kjk vuqeksfnr fd, tkus ds Ik'pkr~ 'kklh fudk; dks mlds vuqeksnu ds fy, izLrqr fd, tk,axs A

¼2½ fo|k ifj'kn~] izca/k cksMZ vkSj 'kklh fudk; ds lq>koksa dks lfEefyr djrs gq, v/;kns'kksa dks ;k rks mikarfjr djsxh ;k fn, x, lq>koksa dks lfEefyr u djus ds fy, dkj.k nsxh vkSj ,sls dkj.kksa lfgr] ;fn dksbZ gk]sa v/;kns'kksa dks okfil Hkstsxh rFkk izca/k cksMZ vkSj 'kklh fudk; fo|k ifj'kn~ dh fVIif.k;ksa ij fopkj djsaxs vkSj fo'ofo|ky; ds v/;kns'kksa dks ,sls mikarj.kksa lfgr ;k muds fcuk vuqeksfnr djsaxs] vkSj rRi'pkr~ 'kklh fudk; }kjk ;Fkk&vuqeksfnr v/;kns'k izo`Rr gksaxs A 30- fo'ofo|ky; ds izkf/kdkjh] izca/k cksMZ ds iwoZ vuqeksnu ds vè;èkhu muds Lo;a ds vkSj muds }kjk fu;qDr lfefr;ksa ds dkjckj ds lapkyu ds fy,] bl vf/kfu;e vkSj rn/khu cuk, x, fu;eksa] ifjfu;eksa vkSj v/;kns'kksa ls laxr fofu;e cuk ldsaxs A

i'pkr~orhZ

v/;kns'kA

fofu;eA

7108 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 31- ¼1½ fo'ofo|ky; esa izos'k] loZFkk ;ksX;rk ds vk/kkj ij fn;k tk,xk A

¼2½ fo'ofo|ky; esa izos'k ds fy, ;ksX;rk ¼eSfjV½ ;k rks izos'k ds fy, vgZrk ijh{kk esa izkIr vadksa ;k xzsM vkSj ikB~;p;kZ ds lkFk ikB~;srj fØ;kdykiksa esa miyfC/k;ksa ds vk/kkj ij ;k jkT; Lrj ij ;k rks le:Ik ikB~;Øe lapkfyr djus okys fo'ofo|ky;ksa ds laxe }kjk ;k jkT; ds fdlh vfHkdj.k }kjk lapkfyr fdlh izos'k ijh{kk esa vfHkizkIr vadksa ;k xzsM ds vk/kkj ij vo/kkfjr dh tk ldsxh %

IkjUrq O;kolkf;d vkSj rduhdh ikB~;Øeksa esa izos'k dsoy izos'k ijh{kk ds ek/;e ls gh gksxk A

¼3½ vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNM+s oxksZa ds Nk=kas rFkk efgykvksa vkSj fodykax Nk=ksa ds fy, fo'ofo|ky; esa izos'k ds fy, LkhVsa ¼LFkku½] jkT; ljdkj dh uhfr ds vuqlkj vkjf{kr dh tk,axh A

¼4½ izR;sd dkslZ esa izos'k ds fy, de ls de IkPphl izfr'kr lhVsa ¼LFkku½] fgekpy ds LFkkbZ fuokfl;ksa ds fy, vkjf{kr j[kha tk,axh A 32- ¼1½ fo'ofo|ky; le;≤ ij viuh Qhl lajpuk rS;kj rFkk iqujhf{kr djsxk vkSj bls ljdkj dks vuqeksnu ds fy, Hkstsxk vkSj ljdkj izLrko izkfIr ds ,d ekl ds Hkhrj vuqeksnu iznku djsxh % ijUrq ;fn ljdkj ,d ekl ds Hkhrj vuqeksnu iznku ugha djrh gS] rks bls ljdkj }kjk lE;d~ :i ls vuqeksfnr fd;k x;k le>k tk,xk% ijUrq ;g vkSj fd izR;sd ikB~;Øe ds fy, Qhl lajpuk dk] izkLisDVl dks t+kjh djus ls iwoZ fofuf'p; dj fy;k tk,xk vkSj bls izkLisDVl esa nf'kZr fd;k tk,xk %

ijUrq ;g vkSj Hkh fd 'kS{kf.kd o'kZ ds nkSjku Qhl lajpuk dks iqujhf{kr ;k mikUrfjr ugha fd;k tk,xk A

Qhl

lajpukA

izos'kA

7109jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼2½ fo'ofo|ky; }kjk rS;kj dh xbZ Qhl lajpuk ij] jkT; ljdkj }kjk fofgr jhfr esa xfBr dh tkus okyh lfefr }kjk fopkj fd;k tk,xk] tks bl ij fopkj djus ds Ik'pkr~ viuh flQkfj'ksa ljdkj dks izLrqr djsxh] fd izLrkfor Qhl]&

¼d½ fuEufyf[kr ds fy,] vFkkZr~%&

¼i½ fo'ofo|ky; ds vkorhZ O;; dh iwfrZ ds fy, ( vkSj ¼ii½ fo'ofo|ky; ds vkSj fodkl ds fy, visf{kr cprksa ds fy,] L=ksr tqVkus ds fy, Ik;kZIr gS( vkSj

¼[k½ v;qfDr;qDr :i ls vf/kd ugha gS A

¼3½ mi/kkjk ¼2½ ds v/khu flQkfj'ksa izkIr gksus ds Ik'pkr~ ;fn ljdkj dh rqf'V ¼lek/kku½ gks tkrh gS] rks og Qhl lajpuk dks vuqeksfnr dj ldsxh A

¼4½ mi/kkjk ¼3½ ds v/khu ljdkj }kjk vuqeksfnr Qhl lajpuk] vxys iqujh{k.k rd fof/kekU; jgsxh A

33- izR;sd 'kS{kf.kd l= ds izkjEHk ij vkSj izR;sd dSysaMj o"kZ ds 30 vxLr rd] u fd mlds i'pkr~ ¼vi'pkr~½] fo'ofo|ky; vius }kjk lapkfyr izR;sd ikB~;Øe ds fy, ijh{kkvksa dh vuqlwph] ;FkkfLFkfr] v)Zokf"kZd ;k okf"kZd vk/kkj ij rS;kj vkSj izdkf'kr djsxk vkSj ,slh vuqlwph dk dM+kbZ ls ikyu djsxk A

Li"Vhdj.k%& Þijh{kkvksa dh vuqlwphÞ l]s izR;sd iz'u&i= tks ijh{kkvksa dh Ldhe dk Hkkx gks] ds izkjEHk dk le;] fnu vkSj rkjh[k ds ckjs esa C;kSjk nsus okyh lkj.kh vfHkizsr gS vkSj ftlesa O;kogkfjd ijh{kkvksa dk C;kSjk Hkh lfEefyr gksxk%

ijUrq fdlh Hkh dkj.k ls] ;fn fo'ofo|ky; bl vuqlwph dk ikyu djus esa vleFkZ gS rks og ;Fkklk/;&'kh?kzrk ls] ,d fjiksVZ] ftlesa ijh{kk dh izdkf'kr vuqlwph dk vuqlj.k u djus ds C;kSjsokj dkj.k fn, x, gksa] ijh{kk,aA

7110 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ljdkj dks izLrqr djsxk A ljdkj ml ij ,sls funs'k tkjh dj ldsxh ftUgsa og Hkfo"; esa csgrj vuqikyu ds fy, mfpr le>s A 34- ¼1½ fo'ofo|ky; vius }kjk lapkfyr izR;sd ijh{kk ds ifj.kkeksa dh ?kks"k.kk] ,d fof'k"V ikB~;Øe dh ijh{kk dh vafre rkjh[k ls iSarkyhl fnu ds Hkhrj djus dk iz;kl djsxk vkSj fdlh Hkh n'kk esa mUgsa ,slh rkjh[k ls T;knk ls T;knk iSarkyhl fnu ds Hkhrj ?kksf"kr djsxk % ijUrq fdlh Hkh dkj.k ls ;fn fo'ofo|ky; iSarkyhl fnu dh vofèk ds Hkhrj fdlh Hkh ijh{kk ds ifj.kke dh vafre :i ls ?kks"k.kk djus esa vleFkZ gS] rks ;g ,d fjiksVZ ftlesa foyEc ds C;kSjsokj dkj.k fn, x, gksa ljdkj dks izLrqr djsxk A ljdkj ml ij ,sls funs'k tkjh dj ldsxh ftUgsa og Hkfo"; esa csgrj vuqikyuk ds fy, mfpr le>s A ¼2½ dksbZ Hkh ijh{kk ;k fdlh ijh{kk dk ifj.kke dsoy bl dkj.k ls vfof/kekU; ugha Bgjk;k tk,xk fd fo'ofo|ky; us /kkjk 33 vkSj bl èkkjk esa ;Fkkfu;r ijh{kk dh vuqlwph dk ikyu ugha fd;k gS A 35- fo'ofo|ky; dk nh{kkar lekjksg] izR;sd 'kS{kf.kd o"kZ esa mikfèk;ka] fMIykses iznku djus ;k fdlh vU; iz;kstu ds fy, ifjfu;eksa }kjk ;Fkkfofgr jhfr ls vk;ksftr fd;k tk,xk A

36- fo'ofo|ky;] jk"Vªh; fu/kkZj.k vkSj izR;k;u ifj"kn~ ¼,u-,-,-lh½] caxykSj ls viuh LFkkiuk ds rhu o"kZ ds Hkhrj izR;k;u vfHkizkIr djsxk vkSj ljdkj rFkk ,sls vU; fofu;eu fudk;ksa dks] tks fo'ofo|ky; }kjk pyk, x, ikB;Øeksa ls lac) gSa] jk"Vªh; fu/kkZj.k vkSj izR;k;u ifj"kn~ }kjk fo'ofo|ky; dks fn, xzsM ds ckjs esa lwfpr djsxk vkSj fo'ofo|ky; rRi'pkr~] izR;sd ikap o"kZ ds vUrjky ij ,sls izR;k;u dks uohÑr djok,xkA

37- bl vf/kfu;e esa varfoZ"V fdlh ckr ds gksrs gq, Hkh] fo'ofo|ky; fofu;eu fudk;ksa ds leLr fu;eksa] fofu;eksa] lfUu;eksa vkfn dk vuqikyu djus ds fy, vkc) gksxk vkSj ,sls fudk;ksa dks ,slh leLr lqfo/kk,a vkSj lgk;rk miyC/k djok,xk] tks muds }kjk ÑR;ksa ds fuoZgu vkSj dÙkZO;ksa dk ikyu djus ds fy, visf{kr gksa A

ifj.kkeksa

dh ?kks"k.kkA

nh{kkar

lekjksgA

fo'ofo|ky;

izR;k;uA

fo'ofo|ky;

}kjk fofu;eu

djus okys

fudk;ksa ds

fu;eksa]fofu;eksa]

lfUu;eksa

vkfn dk

vuqlj.kA

7111jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 38- ¼1½ fo'ofo|ky; dh okf"kZd fjiksVZ izca/k cksMZ }kjk rS;kj dh tk,xh] ftlesa vU; ckrksa ds lkFk&lkFk fo'ofo|ky; }kjk vius mís';ksa dh iwfrZ ds fy, mBk, x, dne lfEefyr gksaxs vkSj og 'kklh fudk; }kjk vuqeksfnr dh tk,xh rFkk mldh izfr izk;kstd fudk; dks izLrqr dh tk,xh A

¼2½ mi/kkjk ¼1½ ds v/khu rS;kj dh xbZ okf"kZd fjiksVZ dh izfr;ka ljdkj dks Hkh izLrqr dh tk,axh A

39- ¼1½ fo'ofo|ky; ds rqyu i= lfgr] okf"kZd ys[ks izca/k cksMZ ds funs'kksa ds v/khu rS;kj fd, tk,axs vkSj okf"kZd ys[ks fo'ofo|ky; }kjk bl iz;kstu ds fy, fu;qDr ys[kk ijh{kdksa }kjk izR;sd o"kZ esa de ls de ,d ckj laijhf{kr fd, tk,axs A

¼2½ ys[kk ijh{kk fjiksVZ lfgr okf"kZd ys[ks dh ,d izfr] 'kklh fudk; dks izLrqr dh tk,xh A

¼3½ 'kklh fudk; ds laizs{k.kksa lfgr okf"kZd ys[ks vkSj ys[kk ijh{kk fjiksVZ dh ,d izfr izk;kstd fudk; dks izLrqr dh tk,xh A ¼4½ mi/kkjk ¼1½ ds v/khu rS;kj fd, x, okf"kZd ys[kksa vkSj rqyui= dh izfr;ka] ljdkj dks Hkh izLrqr dh tk,axh A

¼5½ fo'ofo|ky; ds ys[kksa vkSj ys[kkijh{kk fjiksVZ ls mn~Hkwr ljdkj dk ijke'kZ] ;fn dksbZ gks] 'kklh fudk; ds le{k j[kk tk,xk vkSj 'kklh fudk; ,sls funs'k tkjh djsxk tSls og mfpr le>s rFkk mldh vuqikyuk ds ckjs esa ljdkj dks fjiksVZ dh tk,xh A

40- ¼1½ v/;kiu] ijh{kk vkSj vuqla/kku ;k fo'ofo|ky; ls lacf/kr fdlh vU; fo"k; ls lacfU/kr Lrj vfHkfuf'pr djus ds iz;kstu ds fy, ljdkj] dqyifr ls ijke'kZ ds i'pkr~ ,slh jhfr esa] tks fofgr dh tk,] ,sls O;fDr ;k O;fDr;ksa ls tSlk ;g mfpr le>s] fu/kkZj.k djok,xh A okf"kZd

fjiksZVA

okf"kZd ys[ks

vkSj ys[kk

ijh{kkA

ljdkj dh

fo'ofo|ky;

dk fujh{k.k

djus dh

'kfDr;kaA

7112 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼2½ ljdkj] 'kks/kd dkjZokbZ ds fy,] ,sls fu/kkZj.k ds ifj.kke ds lacaèk esa viuh flQkfj'ksa fo'ofo|ky; dks lalwfpr djsxh vkSj fo'ofo|ky; ,sls 'kks/kd mik; djsxk] tks flQkfj'kksa dk vuqikyu lqfuf'pr djus ds fy, vko';d gks A

¼3½ ;fn fo'ofo|ky; mi/kkjk ¼2½ esa nh xbZ flQkfj'kksa dk ;qfDr;qDr le; esa vuqikyu djus esa vlQy jgrk gS] rks ljdkj] ,sls funs'k ns ldsxh] tks og ,sls vuqikyu ds fy, leqfpr le>s] tks fo'ofo|ky; ij vkc)dj gksaxs A

41- ¼1½ izk;kstd fudk; ljdkj] fo'ofo|ky; ds deZpkfj;ksa vkSj Nk=ksa dks bl izHkko dk de ls de ,d o"kZ dk vfxze uksfVl nsdj] fo'ofo|ky; dk fo?kVu dj ldsxk %

ijUrq fo'ofo|ky; dk fo?kVu] fu;fer ikB~;Øe okys Nk=ksa ds vafre cSp }kjk viuk ikB~;Øe iw.kZ fd, tkus vkSj mUgsa] ;FkkfLFkfr] mikf/k;ka] fMIyksesa ;k iqjLdkj iznku fd, tkus ds i'pkr~ gh izHkkoh gksxkA ¼2½ fo'ofo|ky; ds fo?kVu ij] fo'ofo|ky; dh leLr

ifjlEifÙk;ka vkSj nkf;Ro] izk;kstd fudk; esa fufgr gks tk,axs % ijUrq ;fn izk;kstd fudk;] fo'ofo|ky; dks bldh LFkkiuk ds ianzg o'kZ ds Hkhrj fo?kfVr dj nsrk gS] rks fo'ofo|ky; dh lHkh ifjlEifRr;ka] leLr foYyaxeksa ls jfgr] ljdkj esa fufgr gks tk,axh A 42- ¼1½ ;fn ljdkj dks ;g izrhr gksrk gS fd fo'ofo|ky; us bl vf/kfu;e ;k rn~/khu cuk, x, fu;eksa] ifjfu;eksa ;k v/;kns'kksa ds fdUgha mica/kksa dk mYya?ku fd;k gS ;k bl vf/kfu;e ds v/khu mlds }kjk tkjh fd, x, fdUgha funs'kksa dk vfrØe.k fd;k gS ;k fgekpy izns'k izkbosV fo'ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2006 dh /kkjk 5 dh mi/kkjk ¼1½ ds v/khu fn, x, fdUgha ifjopuksa dk ikyu ugha fd;k gS ;k fo'ofo|ky; esa foÙkh; dqizca/k ;k dqiz'kklu dh fLFkfr mRiUu gks xbZ gS] izk;kstd

fudk; }kjk

fo'ofo|ky;

dk fo?kVuA

dfri;

ifjfLFkfr;ksa

esa ljdkj

dh fo'ks"k

'kfDr;kaA

2006 dk 12

7113jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 rks ;g fo'ofo|ky; dks] iSarkyhl fnu ds Hkhrj dkj.k nf'kZr djus dh vis{kk djrs gq,] uksfVl tkjh djsxh fd mlds lekiu dk vkns'k D;ksa ugha fd;k tkuk pkfg, A

¼2½ ;fn ljdkj dk] mi/kkjk ¼1½ ds v/khu tkjh fd, x, uksfVl ij fo'ofo|ky; dk mÙkj izkIr gksuss ij] lek/kku gks tkrk gS fd bl vfèkfu;e ;k rn~/khu cuk, x, fu;eksa] ifjfu;eksa ;k v/;kns'kksa ds leLr ;k fdUgh mica/kksa ds mYya?ku dk ;k bl vf/kfu;e ds v/khu blds }kjk tkjh fd, x, funs'kksa ds vfrØe.k dk] ;k fgekpy izns'k izkbosV fo'ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2006 /kkjk 5 dh mièkkjk ¼1½ ds v/khu fn, x, ifjopuksa dk ikyu can djus dk ;k foÙkh; dqizcUèk ;k dqiz'kklu dk izFken`"V;k ekeyk gS] rks og ,slh tkap dk vkns'k djsxh tSlh og vko';d le>sA

¼3½ ljdkj] mi/kkjk ¼2½ ds v/khu fdlh Hkh tkap ds iz;kstuksa ds fy, fdlh Hkh vfHkdFku dh tkap djus vkSj ml ij fjiksVZ nsus ds fy, tkap vf/kdkjh ;k vf/kdkfj;ksa dks fu;qDr dj ldsxh A ¼4½ mi/kkjk ¼3½ ds v/khu fu;qDr tkap vf/kdkjh ;k vf/kdkfj;ksa dh ogh 'kfDr;ka gksaxh] tks flfoy izfØ;k lafgrk] 1908 ds v/khu] fuEufyf[kr fo"k;ksa ds laca/k esa okn dk fopkj.k djrs le; flfoy U;k;ky; esa fufgr gSa] vFkZkr~%&

¼d½ fdlh O;fDr dks leu djuk rFkk gkftj djkuk vkSj 'kiFk ij mldh ijh{kk djuk(

¼[k½ dksbZ ,slk nLrkost ;k dksbZ vU; lkexzh] tks lk{; esa iks"k.kh; gks] dk izdVhdj.k vkSj mls is'k fd, tkus dh vis{kk djuk(

¼x½ fdlh U;k;ky; ;k dk;kZy; ls yksd vfHkys[k dh vis{kk djuk( vkSj

¼?k½ dksbZ vU; ekeyk tks fofgr fd;k tk, A

2006 dk 12

1908 dk 5

7114 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 ¼5½ bl vf/kfu;e ds v/khu tkap dj jgs tkap vf/kdkjh ;k vfèkdkfj;ksa dks n.M izfØ;k lafgrk] 1973 dh /kkjk 195 vkSj v/;k; 26 ds iz;kstuksa ds fy, flfoy U;k;ky; le>k tk,xkA

¼6½ mi/kkjk ¼3½ ds v/khu fu;qDr vf/kdkjh ;k vf/kdkfj;ksa ls tkap fjiksVZ izkIr gksus ij] ;fn ljdkj dk lek/kku gks tkrk gS fd fo'ofo|ky; us bl vf/kfu;e ;k rn~/khu cuk, x, fu;eksa] ifjfu;eksa ;k v/;kns'kksa ds leLr ;k fdUgha mica/kksa dk mYya?ku fd;k gS] ;k bl vf/kfu;e ds vèkhu blds }kjk tkjh fdUgha funs'kksa dk vfrØe.k fd;k gS] ;k fgekpy izns'k izkbZosV fo'ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2006 dh /kkjk 5 dh mi/kkjk ¼1½ ds v/khu mlds }kjk fn, x, ifjopuksa dk ikyu ugha fd;k gS ;k fo'ofo|ky; esa foÙkh; dqizca/k vkSj dqiz'kklu dh fLFkfr mRiUu gks xbZ gS] ftlls fo'ofo|ky; ds 'ksS{kf.kd Lrj dks [krjk gS] rks og fo'ofo|ky; ds lekiu ds vkns'k djsxh vkSj dksbZ iz'kkld fu;qDr djsxh A

¼7½ mi/kkjk ¼6½ ds v/khu fu;qDr iz'kkld dks lHkh "kfDr;ka gksaxh vkSj og bl vf/kfu;e ds v/khu 'kklh fudk; rFkk izca/k cksMZ ds lHkh dÙkZO;ksa ds v/;/khu gksxk vkSj fo'ofo|ky; ds dk;Zdykiksa dk iz'kklu djsxk tc rd fd fu;fer ikB~;Øe ds Nk=ksa dk vafre cSp viuk ikB~;Øe iwjk u dj ys rFkk mUgsa] ;FkkfLFkfr] mikf/k;ka] fMIykses ;k iqjLdkj iznku u dj fn, tk,a A

¼8½ fu;fer ikB~;Øeksa ds Nk=ksa ds vafre cSpksa dks] ;FkkfLFkfr] mikf/k;ka] fMIykses ;k iqjLdkj iznku fd, tkus ds i'pkr~ iz'kkld] bl izHkko dh ,d fjiksVZ ljdkj dks nsxk A

¼9½ mi/kkjk ¼8½ ds v/khu fjiksVZ dh izkfIr ij ljdkj] jkti= esa vf/klwpuk }kjk] fo'ofo|ky; dks fo?kfVr djus dk vkns'k tkjh djsxh vkSj ,slh vf/klwpuk ds izdk'ku dh rkjh[k ls fo'ofo|ky; fo?kfVr gks tk,xk rFkk ,slh rkjh[k ls fo'ofo|ky; dh leLr ifjlEifRr;ka vkSj nkf;Ro izk;kstd fudk; esa fufgr gks tk,axsA

2006 dk 12

1974 dk 2

7115jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 43- ¼1½ ljdkj] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy, jkti= esa vf/klwpuk }kjk fu;e cuk ldsxh A ¼2½ iwoZxkeh 'kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr leLr ;k fdUgha fo"k;ksa ds fy, mica/k fd;k tk ldsxk] vFkkZr~%&

¼d½ /kkjk 42 dh mi/kkjk ¼4½ ds [k.M ¼?k½ ds v/khu fofgr fd, tkus okys fo"k;( vkSj

¼[k½ vU; fo'k; tks bl vf/kfu;e ds v/khu fu;eksa }kjk fofgr fd, tkus visf{kr gSa ;k fd, tk ldsaxs A

¼3½ bl vf/kfu;e ds v/khu cuk, x, leLr fu;e] muds bl izdkj cuk, tkus ds i'pkr~] ;Fkk'kD; 'kh?kz] jkT; fo/kku lHkk ds le{k] tc og l= esa gks nl fnu ls vU;wu vof/k ds fy,] tks ,d l= esa ;k nks ;k vf/kd vkuqØfed l=ksa esa iwjh gks ldsxh] j[ks tk,axs vkSj ;fn] ml l= ds ftlesa os bl izdkj j[ks x, gksa ;k Bhd ckn ds l= ds volku ls iwoZ] jkT; fo/kku lHkk ,sls fdUgha Hkh fu;eksa esa mikUrj.k djrh gS ;k lger gks tkrh gS fd ,sls dksbZ fu;e ugha cuk, tkus pkfg,a] rks rRi'pkr~] ;FkkfLFkfr] ,sls fu;e dsoy ,sls mikUrfjr :i esa gh izHkkoh gksaxs ;k mudk dksbZ izHkko ugha gksxk] rFkkfi ,slk dksbZ Hkh mikUrj.k ;k ckfryhdj.k muds v/khu iwoZ esa dh xbZ fdlh Ckkr dh fof/kekU;rk ij dksbZ izfrdwy izHkko ugha MkysxkA

44- ¼1½ ;fn bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus esa dksbZ dfBukbZ mRiUu gksrh gS rks ljdkj] jkti= esa izdkf'kr vkns'k }kjk ,sls mica/k dj ldsxh] tks bl vf/kfu;e ds mica/kksa ls vlaxr u gksa vkSj tks ,slh dfBukbZ dks nwj djus ds fy, bls vko';d ;k lehphu izrhr gksaA ¼2½ bl ?kkjk ds v/khu fd;k x;k izR;sd vkns'k] mlds bl izdkj fd, tkus ds i'pkr~] ;Fkk'kD;'kh?kz jkT; fo/kku lHkk ds le{k j[kk tk,xk A

fu;e cukus

dh 'kfDrA

dfBukbZ;ka

nwj djus

dh 'kfDrA

7116 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 45- fpVdkjk fo'ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2008 ds v/khu fgekpy izns'k izkbZosV fo'ofo|ky; ¼LFkkiuk vkSj fofu;eu½ vf/kfu;e] 2006 ds fujlu ds gksrs gq, Hkh bl izdkj fujflr vf/kfu;e ds v/khu dh xbZ dksbZ dkjZokbZ ;k ckr bl vf/kfu;e ds rRLFkkuh micUèkksa ds v/khu dh xbZ le>h tk,xh A

46- ¼1½ bZVjuy fo'ofo|ky; ¼LFkkiuk vkSj fofu;eu½ v/;kns'k] 2008 dk ,rn~}kjk fujlu fd;k tkrk gSA

¼2½ ,sls fujlu ds gksrs gq, Hkh bl izdkj fujflr v/;kns'k ds vèkhu dh xbZ dksbZ dkjZokbZ ;k ckr bl vf/kfu;e ds rRLFkkuh micU/kksa ds v/khu dh xbZ le>h tk,xhA

O;ko`fRr;kaA

2008 ds

v/;kns'k

la[;kad 4

dk fujlu

vkSj

O;ko`fRr;kaA

2006 dk 12

7117jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

AUTHORITATIVE ENGLISH TEXT

THE ETERNAL UNIVERSITY(ESTABLISHMENT AND

REGULATION) ACT, 2008

ARRANGEMENT OF SECTIONS

Sections :

1. Short title and commencement.

2. Definitions.

3. The objects of the University.

4. Incorporation.

5. Power and functions.

6. University to be self-financed.

7. No power of affiliation.

8. Endowment Fund.

9. General Fund.

10. Application of General Fund.

11. Officers of the University.

12. The Chancellor.

13. The Vice-Chancellor.

14. The Registrar.

15. The Chief Finance and Accounts Officer.

16. Other officers.

17. Authorities of University.

18. The Governing Body.

19. The Board of Management.

20. The Academic Council.

21. Other authorities.

22. Disqualifications.

23. Vacancies not to invalidate the proceedings of any authority or body of the University.

24. Filling of casual vacancies.

25. Committees.

26. The First Statutes.

27. The subsequent statutes.

28. The First Ordinances.

7118 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

29. The subsequent ordinances.

30. Regulations.

31. Admission.

32. Fee structure.

33. Examinations.

34. Declaration of results.

35. Convocation.

36. Accreditation of the University.

37. University to follow rules, regulations, norms etc. of the regulating bodies.

38. Annual report.

39. Annual accounts and audit.

40. Powers of the Government to inspect the University.

41. Dissolution of the University by the sponsoring body.

42. Special powers of the Government in certain circumstances.

43. Power to make rules.

44. Power to remove difficulties.

45. Savings.

46. Repeal of Ordinance No. 4 of 2008 and savings.

7119jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

ACT No. 3 of 2009

THE ETERNAL UNIVERSITY (ESTABLISHMENT AND

REGULATION) ACT, 2008

(AS ASSENTED TO BY THE GOVERNOR ON 21ST JANUARY, 2009)

ACT

to provide for establishment, incorporation and regulation of Eternal University in the State for higher education and to regulate its functioning and for matters connected therewith or incidental thereto.

BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-ninth Year of the Republic of India as follows:—

1. (1) This Act may be called the Eternal University (Establishment and Regulation) Act, 2008.

(2) It shall be deemed to have come into force on 29^thday of April, 2008.

2. In this Act, unless the context otherwise requires,—

(a) "Board of Management" means the Board of Management constituted under section 19 of this Act;

(b) "campus" means the area of University within which it is established;

(c) "distance education" means education imparted by combination of any two or more means of communication, viz. broadcasting, telecasting, correspondence courses, seminars, contact programmes and any other such methodology;

(d) "employee" means any person appointed by the University and includes teachers and other staff of the University; Short title

and

commence-

ment.

Definitions.

7120 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(e) "fee" means monetary collection made by the University or its colleges, institutions or study centers, as the case may be, from the students by whatever name it may be called, which is not refundable;

(f) "Government" or "State Government" means the Government of Himachal Pradesh;

(g) "Governing Body" means the Governing Body constituted under section 18 of this Act;

(h) "higher education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;

(i) "hostel" means a place of residence for the students of the University, or its colleges, institutions and study centres, established or recognized to be as such by the University;

(j) "notification" means a notification published in the Official Gazette;

(k) "off campus centre" means a centre of the University established by it outside the main campus operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;

(l) "Official Gazette" means the Rajpatra, Himachal Pradesh;

(m) "prescribed" means prescribed by rules made under this Act;

(n) "regulating body" means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education, such as University Grants Commission, All India Council of Technical Education, National Council of Teacher Education, Medical Council of India, Pharmaceutical Council of India, National Council of Assessment and Accreditation, Indian Council of Agriculture Research, Distance Education Council, Council of Scientific and Indian Research etc. and includes the Government;

(o) "section" means a section of this Act;

(p) "sponsoring body" means the Kalgidhar Trust, Baru Sahib, District Sirmour, Himachal Pradesh, registered under the Indian Trust Act, 1882;

(q) "State" means State of Himachal Pradesh;

7121jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(r) "statutes", "ordinances" and "regulations" mean respectively, the statutes, ordinances and regulations of the University made under this Act;

(s) "student" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction instituted by the University, including a research degree;

(t) "study centre" means a centre established and maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education;

(u) "teacher" means a Professor, Reader, Lecturer or any other person required to impart education or to guide research or to render guidance in any form to the students for pursuing a course of study of the University; and

(v) "University" means Eternal University, Himachal Pradesh, Baru Sahib.

3. The objects of the University shall include,—

(a) to provide instructions, teaching and training in higher education with a view to create higher levels of intellectual abilities;

(b) to establish facilities for education and training;

(d) to create centres of excellence for research and development relevant to the needs of the State and for sharing knowledge and its application;

(e) to establish campus in the State;

(f) to establish examination centres;

(g) to institute degrees, diplomas, certificates and other academic distinctions on the basis of examination or any such other method; while doing so, the University shall ensure that the standards of degrees, diplomas, certificates and other academic distinctions are not lower than those laid down by regulating bodies; and

(h) to set up off campus centres, subject to applicable rules or regulations.

The objects

of the

University.

7122 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

4. (1) The first Chancellor and the first Vice-Chancellor of the University and the first members of the Governing body, Board of Management and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of Eternal University Himachal Pradesh, Baru Sahib. (2)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.

(3) The University shall situate and have its headquarter at Baru Sahib, District Sirmour, Himachal Pradesh.

5. The University shall have the following powers and functions, namely: —

(i) to provide for instructions including the method of distant education in such branches of learning as the University may, from time to time, determine, and to make provision for research and for advancement and dissemination of knowledge and for extension education;

(ii) to conduct innovative experiments in modern methods and technologies in the field of technical education in order to maintain international standards of such education, training and research;

(iii) to organize and to undertake extra-mural teaching and extension services;

(iv) to hold examinations and grant diplomas and certificates to and confer degrees and other academic distinctions on persons, subject to recognition by any statutory body under any law, if required, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

(v) to confer honorary degrees or other academic distinctions;

(vi) to create such teaching, administrative and other posts as the University may deem necessary, from time to time, and make appointments thereto;

Incorpora-

tion.

Powers and

functions.

7123jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(vii) to institute and award Fellowships, Studentships and Prizes;

(viii) to establish and maintain Hostel including Halls, recognise guide, supervise and control Hostels including Halls not maintained by the University and other accommodation for the residence of the students, and to withdraw any such recognition ;

(ix) to regulate and enforce discipline among students and employees of the University and to take such disciplinary measures as may be deemed necessary;

(x) to make arrangements for promoting health and general welfare of the students and the employees of the University and of the Colleges;

(xi) to determine the criterion for admission into the University or its Colleges;

(xii) to recognize for any purpose, either in whole or in part, any institution or members or students thereof on such terms and conditions as may, from time to time, be specified and to withdraw such recognition;

(xiii) to develop and maintain twinning arrangement with centers of excellence in modern advanced technology in the developed countries for higher education training and research, including distance education subject to the University Grants Commission Act and the regulations made thereunder;

(xiv) to co-operate with any other University, authority or association or any public body having purposes and objects similar to those of the University for such purposes as may be agreed upon, on such terms and conditions as may, from time to time, be specified by the University;

(xv) to co-operate with other National and International institutions in the conduct of research and higher education subject to the University Grants Commission Act and the regulations made thereunder;

(xvi) to deal with property belonging to or vested in the University in any manner which is considered necessary for promoting the objects of the University;

7124 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(xvii) to enter into any agreement for the incorporation in the University of any institution and for taking over its rights, properties and liabilities and for any other purpose not repugnant to this Act;

(xviii) to demand and receive payment of such fees and other charges as may be specified from time to time;

(xix) to receive donations and grants and to acquire, hold, manage and dispose of any property, movable or immovable, including trust or endowed property within or outside Himachal Pradesh for the purposes and objects of the University, and to invest funds in such manner as the University thinks fit;

(xx) to make provisions for research and advisory services and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;

(xxi) to provide for the printing, reproduction and publication of research and other work, including text books, which may be issued by the University;

(xxii) to accord recognition to institutions and examinations for admission into the University;

(xxiii) to do all such other things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University;

(xxiv) to frame statutes, ordinances and regulations for carrying out the objects of the University in accordance with the provisions of the Act;

(xxv) to provide for dual degrees, diplomas or certificates vis- à-vis other Universities on reciprocal basis within and outside the country;

(xxvi) to make provisions for integrated courses in different disciplines in the educational programmes of the University;

(xxvii) to setup colleges, institutions, off-campus centers, off- shore campus, study centres as per the instructions issued by the State Government, Central Government and University Grants Commission from time to time;

7125jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 (xxviii) to seek collaboration with other institutions on mutually acceptable terms and conditions;

(2) In pursuit of its objects and in exercise of its powers and in performing of its functions, the University shall not discriminate between any person, whosoever, on the basis of caste, class, colour, creed, sex, religion or race.

The University shall be self-financed and it shall not be entitled to receive any grant or other financial assistance from the Government.

7. The University shall have no power to affiliate or otherwise admit to its privileges any other institution.

8. (1) The sponsoring body shall establish an Endowment Fund for the University with an amount of three crores rupees which shall be pledged to the Government.

(2) The Endowment Fund shall be kept as security deposit to ensure strict compliance of the provisions of this Act, rules, regulations, statutes or ordinances made thereunder.

(3) The Government shall have the powers to forfeit, in the prescribed manner, a part or whole of the Endowment Fund in case the University or the sponsoring body contravenes any of the provisions of this Act, rules, statutes, ordinances or regulations made thereunder.

(4) Income from Endowment Fund shall be utilised for the development of infrastructure of the University but shall not be utilised to meet out the recurring expenditure of the University.

(5) The amount of Endowment Fund shall be kept invested, until the dissolution of the University, by way of Fixed Deposit Accounts in any Scheduled Bank subject to the condition that this Fund shall not be withdrawn without the permission of the Government. University

to be self-

financed.

No power of

affiliation.

Endowment

Fund.

7126 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

9. University shall establish a fund, which shall be called the General Fund to which following shall be credited, namely:—

(a) fees and other charges received by the University;

(b) any contribution made by the sponsoring body;

(d) bequests, donations, endowments and any other grants; and

(e) all other sums received by the University.

10. The General Fund shall be utilized for the following purposes, namely:—

(a) for the payment of salaries and allowances of the employees of the University and members of the teaching and research staff, and for payment of any Provident Fund contributions, gratuity and other benefits to such officers and employees;

(b) for the expenses to be incurred by the University for services availed including services like electricity, telephone etc.;

(d) for up keeping of the assets of the University;

(e) for the payment of debts including interest charges thereto incurred by the University;

(f) for the payment of travelling and other allowances to the members of the Governing Body, the Board of Management, the Academic Council etc.;

(g) for the payment of fellowships, freeships, scholarships, assistantships and other awards to students belonging to economically weaker sections of the society or research associates or trainees, as the case may be, or to any student otherwise eligible for such awards under the statutes, ordinances, regulations or rules made under this Act;

(h) for the payment of the cost of audit of the funds created under sections 8 and 9 of this Act;

(i) for the meeting of expenses of any suit or proceedings to which University is a party;

(j) for the purpose of movable and immovable assets; General

Fund.

Application

of General

Fund.

7127jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(k) for the payment of any expenses incurred by the University in carrying out the provisions of this Act or the statutes, ordinances, regulations or rules made thereunder; and

(l) for the payment of any other expenses as approved by the Board of Management to be an expense for the purposes of the University:

Provided that no expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and total non- recurring expenditure for the year, as may be fixed by the Board of Management, without its prior approval:

Provided further that the General Fund shall, for the purpose specified under sub-clause (e), be applied with the prior approval of the Governing Body.

11. The following shall be the officers of the University, namely:—

(i) the Chancellor;

(ii) the Vice-Chancellor;

(iii) the Registrar;

(iv) the Chief Finance and Accounts Officer; and

(v) such other persons in the service of the University as may be declared by the statutes to be the officers of the University.

12. (1) The Chancellor shall be appointed by the sponsoring body for a period of three years, with the approval of the Government in such manner and on such terms and conditions as may be specified by the statutes.

(2) the Chancellor shall be the Head of the University.

(3) The Chancellor shall preside over at the meetings of the Governing Body and convocation of the University for conferring degrees, diplomas or other academic distinctions. Officers of

the

University.

The

Chancellor.

7128 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(4) The Chancellor shall have the following powers, namely:—

(a) to call for any information or record;

(b) to appoint the Vice-Chancellor;

(d) such other powers as may be specified by the statutes.

13. (1) The Vice-Chancellor shall be appointed by the Chancellor, on such terms and conditions as may be specified by statutes, from a panel of three persons recommended by the Governing Body and shall, subject to the provisions contained in sub-section(7), hold office for a term of three years:

Provided that after the expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years:

Provided further that Vice-Chancellor shall continue to hold office even after expiry of his term till new Vice-Chancellor joins, however, in any case, this period shall not exceed one year.

(2) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall have the general superintendence and control over the affairs of the University and shall execute the decisions of various authorities of the University.

(3) The Vice-Chancellor shall preside over at the convocation of the University in the absence of the Chancellor.

(4) If, in the opinion of the Vice-Chancellor, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall, at the earliest opportunity thereafter, report his action to such officer or authority as would have in the ordinary course dealt with the matter:

The Vice-

Chancellor.

7129jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice-Chancellor, then such case shall be referred to the Chancellor, whose decision thereon shall be final.

(5) If, in the opinion of the Vice-Chancellor, any decision of any authority of the University is outside the powers conferred by this Act or statutes, ordinances, regulations or rules made thereunder or is likely to be prejudicial to the interests of the University, he shall request the concerned authority to revise its decision within fifteen days from the date of decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be referred to the Chancellor and his decision thereon shall be final.

(6) The Vice-Chancellor shall exercise such powers and perform such duties as may be specified by the statutes or the ordinances.

(7) If at any time upon representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants and if the continuance of the Vice-Chancellor is not in the interests of the University, the Chancellor may, by an order in writing stating the reasons therein, ask the Vice-Chancellor to relinquish his office from such date as may be specified in the order:

Provided that before taking an action under this sub-section, the Vice Chancellor shall be given an opportunity of being heard.

14. (1) The Registrar shall be appointed by the Chancellor in such manner and on such terms and conditions of service as may be specified by the statutes.

(2) The Registrar shall have power to enter into agreement, contract, sign documents and authenticate records on behalf of the University and shall exercise such powers and perform such duties as may be specified by the statutes.

The

7130 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(3) The Registrar shall be the Member-Secretary of the Governing Body, Board of Management and Academic Council, but shall not have the right to vote.

15. (1) The Chief Finance and Accounts Officer shall be appointed by the Chancellor in such manner and on such terms and conditions of service as may be specified by the statutes.

(2) The Chief Finance and Accounts Officer shall exercise such powers and perform such duties as may be specified by the statutes.

16. (1) The University may appoint such other officers as may be necessary for its functioning.

(2) The manner of appointment of other officers of the University and their powers and functions shall be such as may be specified by the statutes.

17. The following shall be the authorities of the University, namely:—

(i) the Governing Body;

(ii) the Board of Management;

(iii) the Academic Council; and

(iv) such other authorities as may be declared by the statutes to be the authorities of the University.

18. (1) The Governing Body of the University shall consist of the following, namely:—

(a) the Chancellor;

(b) the Vice-Chancellor;

(d) one expert of management or information technology from outside the University, nominated by the Chancellor;

(e) two persons, nominated by the Government; and

(f) two members of the State Legislative Assembly, to be elected by the State Legislature.

The Chief

Finance and

Accounts

Officer.

Other

officers.

Authorities

University.

The

Governing

Body.

7131jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(2) The Governing Body shall be the supreme authority of the University.

(3) The Governing Body shall have the following powers, namely:—

(a) to provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act or the statutes, ordinances, regulations or rules made thereunder;

(b) to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the statutes, ordinances, regulations or rules made thereunder;

(d) to lay down the policies to be followed by the University;

(e) to recommend to the sponsoring body about the voluntary liquidation of the University if a situation arises when smooth functioning of the University does not remain possible, in spite of all efforts; and

(f) such other powers as may be prescribed by the statutes.

(4) The Governing Body shall meet at least thrice in a calendar year.

(5) The quorum for meetings of the Governing Body shall be five.

19. (1) The Board of Management shall consist of the following members, namely:—

(a) the Vice-Chancellor;

(b) two members of the Governing Body, nominated by the sponsoring body;

The Board

of Manage-

ment.

7132 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(d) three persons from amongst the teachers, nominated by the sponsoring body.

(2) The Vice-Chancellor shall be the Chairperson of the Board of Management.

(3) The powers and functions of the Board of Management shall be such as may be specified by the statutes.

(4) The Board of Management shall meet at least once in every two months.

(5) The quorum for meetings of the Board of Management shall be five.

20. (1) The Academic Council shall consist of the Vice- Chancellor and such other members as may be specified by the statutes.

(2) The Vice-Chancellor shall be the Chairperson of the Academic Council.

(3) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act and the rules, statutes and ordinances made thereunder, co-ordinate and exercise general supervision over the academic policies of the University.

(4) The quorum for meetings of the Academic Council shall be such as may be specified by the statutes.

21. The composition, constitution, powers and functions of other authorities of the University shall be such as may be specified by the statutes.

22. A person shall be disqualified for being a member of any of the authorities or bodies of the University, if he,—

(a) is of unsound mind and stands so declared by a competent court; or

(b) is an undischarged insolvent; or The

Academic

Council.

Other

authorities.

Disqualifi-

cations.

7133jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(d) is conducting or engaging himself in private coaching classes; or

(e) has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.

23. No act or proceeding of any authority or body of the University shall be invalid merely by reason of any vacancy or defect in the constitution thereof.

24. In case there occurs any casual vacancy in any authority or body of the University, due to death, resignation or removal of a member, the same shall be filled, as early as possible, by the person or body who appoints or nominates the member whose place become vacant and person appointed or nominated to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been member.

25. (1) The authorities or officers of the University may constitute committees with such terms of reference as may be necessary for specific tasks to be performed by such committees.

(2) The constitution of such committees and their duties shall be such as may be specified by the statutes.

26. (1) Subject to the provisions of this Act, and the rules made thereunder, the First Statutes of the University may provide for all or any of the following matters, namely:—

(a) the constitution, powers and functions of the authorities and other bodies of the University as may be constituted from time to time;

Vacancies not

to invalidate

the proceed-

ings of any

authority or

body of the

University.

Filling of

casual

vacancies.

Committees.

The First

Statutes.

7134 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(b) the terms and conditions of appointment of the Vice- Chancellor and his powers and functions;

(c) the manner of appointment and terms and conditions of service of the Registrar and Chief Finance and Accounts Officer and their powers and functions;

(d) the manner of appointment and terms and conditions of service of the employees and their powers and functions;

(e) the terms and conditions of service of employees of the University;

(f) the procedure for arbitration in case of disputes between employees, students and the University;

(g) the conferment of honorary degrees;

(h) the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;

(i) provisions regarding the policy of admissions, including regulation of reservation of seats;

(j) provisions regarding fees to be charged from the students; and

(k) provisions regarding number of seats in different courses.

(2) The First Statutes shall be made by the Government and published in the Official Gazette and a copy thereof shall be laid before the State Legislative Assembly.

27. (1) Subject to the provisions of this Act and the rules made thereunder, the subsequent statutes of the University may provide for all or any of the following matters, namely:—

(a) creation of new authorities of the University;

(b) accounting policy and financial procedure;

(d) creation of new departments and abolition or restructuring of existing department;

(e) institution of medals and prizes; The

subsequent

statutes.

7135jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(f) creation of posts and procedure for abolition of posts;

(g) revision of fees;

(h) alteration of the number of seats in different syllabi; and

(i) all other matters which under the provisions of this Act are to be specified by the statutes.

(2) The statutes of the University other than the First Statutes shall be made by the Board of Management with the approval of the Governing Body.

(3) The Board of Management may, from time to time, make new or additional statutes or may amend or repeal the statutes so made in the manner hereinafter provided in this section:

Provided that Board of Management shall not make any statute or any amendment of the statute affecting the status, powers or constitution of any existing authority of the University until such authority has been given an opportunity of expressing an opinion on the proposal and any opinion so expressed shall be in writing and shall be considered by the Governing Body.

(4) Every such statute or addition to the statutes or any amendment or repeal of the statutes shall be subject to the approval of the Government:

Provided that no statute shall be made by the Board of Management affecting the discipline of students and standards of instruction, education and examination except in consultation with the Academic Council.

28. (1) Subject to the provisions of this Act or the rules or statutes made thereunder, the Board of Management may make such First Ordinances with the approval of the Governing Body as it deems appropriate for the furtherance of the objects of the University and such ordinances may provide for all or any of the following matters, namely:—

(a) the admission of students to the University and their enrolment as such;

The First

Ordinances.

7136 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(b) the courses of study to be laid down for the degrees, diplomas and certificates of the University;

(c) the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the means to be taken relating to the granting and obtaining of the same;

(d) the conditions for awarding of fellowships, scholarships, stipends, medals and prizes;

(e) the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

(f) fees to be charged for the various courses, examinations, degrees and diplomas of the University;

(g) the conditions of residence of the students in the hostels of the University;

(h) provision regarding disciplinary action against the students;

(i) the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;

(j) the manner of co-operation and collaboration with other Universities and institutions of higher education; and

(k) all other matters which by this Act or statutes made thereunder are required to be provided by the ordinances.

(2) The Board of Management shall either modify the ordinances incorporating the suggestion of the Governing Body or give reasons for not incorporating any of the suggestions made by the Governing Body and shall return the ordinances alongwith such reasons, if any, to the Governing Body and on receipt of the same, the Governing Body shall consider the comments of the Board of Management and shall approve the ordinances of the University with or without such modifications and then the ordinances, as approved by the Governing Body shall come into force.

7137jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

29. (1) All ordinances other than the First Ordinances shall be made by the Academic Council which after being approved by the Board of Management shall be submitted to the Governing Body for its approval.

(2) The Academic Council shall either modify the ordinances incorporating the suggestions of the Board of Management and the Governing Body or give reasons for not incorporating the suggestions, and shall return the ordinances alongwith such reasons, if any, the Board of Management and the Governing Body shall consider the comments of the Academic Council and shall approve the ordinances of the University with or without such modification and then the ordinances, as approved by the Governing Body shall come into force.

30. The authorities of the University may, subject to the prior approval of the Board of Management, make regulations, consistent with this Act, the rules, statutes and the ordinances made thereunder, for the conduct of their own business and of the committees appointed by them.

31. (1) Admission in the University shall be made strictly on the basis of merit.

(2) Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination for admission and achievements in co-curricular and extra- curricular activities or on the basis of marks or grade obtained in the entrance test conducted at State level either by an association of the Universities conducting similar courses or by any agency of the State:

Provided that admission in professional and technical courses shall be made only through entrance test.

(3) Seats for admission in the University, for the students belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes and handicapped students, shall be reserved as per the policy of the State Government.

The

subsequent

ordinances.

Regulations.

Admission.

7138 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(4) At least 25% seats for admission to each course shall be reserved for students who are bonafide Himachalis.

32. (1) The University may, from time to time, prepare and revise, its fee structure and send it to the Government for its approval and the Government shall convey the approval within one month from the receipt of the proposal:

Provided that if the approval of the Government is not conveyed within one month, it shall be deemed to have been approved by the Government:

Provided further that the fee structure for each course shall be decided before the issue of prospectus and shall be reflected in the prospectus:

Provided further that the fee structure shall not be revised or modified during the academic year.

(2) The fee structure prepared by the University shall be considered by a committee to be constituted by the State Government, in the manner as may be prescribed, which shall submit its recommendations to the Government after taking into consideration whether the proposed fee is,—

(a) sufficient for generating—

(i) resources for meeting the recurring expenditure of the University; and

(ii) the savings required for the further development of the University; and

(b) not unreasonably excessive.

(3) After receipt of the recommendations under sub-section (2), if the Government is satisfied, it may approve the fee structure.

(4) The fee structure approved by the Government under sub- section (3) shall remain valid until next revision. Fee

structure.

7139jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

33. At the beginning of each academic session and in any case not later than 30^thof August of every calendar year, the University shall prepare and publish a semester-wise or annual, as the case may be, Schedule of Examinations for each and every course conducted by it and shall strictly adhere to such Schedule.

Explanation:- Schedule of Examination means a table giving details about the time, day and date of the commencement of each paper which is a part of a Scheme of Examinations and shall also include the details about the practical examinations:

Provided that if, for any reason whatsoever, University is unable to follow this Schedule, it shall, as soon as practicable, submit a report to the Government giving the detailed reasons for making a departure from the published Schedule of Examination. The Government may, thereon, issue such directions as it may deem fit for better compliance in future.

34. (1) The University shall strive to declare the results of every examination conducted by it within thirty days from the last date of the examination for a particular course and shall in any case declare the results latest within forty-five days from such date:

Provided that if, for any reason whatsoever, the University is unable to finally declare the results of any examination within the period of forty-five days, it shall submit a report incorporating the detailed reasons for such delay to the Government. The Government may, thereon, issue such directions as it may deem fit for better compliance in future.

(2) No examination or the results of an examination shall be held invalid only for the reasons that the University has not followed the Schedule of Examination as stipulated in section 33 and in this section.

35. The convocation of the University shall be held in every academic year in the manner as may be specified by the statutes for conferring degrees, diplomas or for any other purpose. Examinations.

Declaration

of results.

Convocation.

7140 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

36. The University shall obtain accreditation from the National Council of Assessment and Accreditation (NAAC), Bangalore within three years of its establishment and inform the Government and such other regulating bodies which are connected with the courses taken up by the University about the grade provided by NAAC to the University and the University shall get renewed such accreditation at an interval of every five years thereafter.

37. Notwithstanding anything contained in this Act, the University shall be bound to comply with all the rules, regulations, norms, etc. of the regulating bodies and provide all such facilities and assistance to such bodies as are required by them to discharge their duties and carry out their functions.

38. (1) The annual report of the University shall be prepared by the Board of Management which shall include among other matters, the steps taken by the University towards the fulfillment of its objects and shall be approved by the Governing Body and copy of the same shall be submitted to the sponsoring body.

(2) Copies of the annual report prepared under sub-section (1) shall also be presented to the Government.

39. (1) The annual accounts including balance sheet of the University shall be prepared under the directions of the Board of Management and the annual accounts shall be audited at least once in every year by the auditors appointed by the University for this purpose.

(2) A copy of the annual accounts together with the audit report shall be submitted to the Governing Body.

(3) A copy of the annual accounts and audit report alongwith the observations of the Governing Body shall be submitted to the sponsoring body.

(4) Copies of annual accounts and balance sheet prepared under sub-section (1) shall also be presented to the Government. University

to follow

rules,

regulations,

norms etc. of

the regulating

bodies.

Annual

accounts

and audit.

Annual

report.

7141jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(5) The advice of the Government, if any, arising out of the accounts and audit report of the University shall be placed before the Governing Body and the Governing Body shall issue such directions, as it may deem fit and compliance thereof shall be reported to the Government.

40. (1) For the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the University, the Government may, after consultation with the Vice- Chancellor, cause an assessment to be made in such manner as may be prescribed, by such person or persons as it may deem fit.

(2) The Government shall communicate to the University its recommendations in regard to the result of such assessment for corrective action and the University shall take such corrective measures as are necessary so as to ensure the compliance of the recommendations.

(3) If the University fails to comply with the recommendations made under sub-section (2) within a reasonable time, the Government may give such directions as it may deem fit which shall be binding on the University.

41. (1) The sponsoring body may dissolve the University by giving a notice to this effect to the Government, the employees and the students of the University at least one year in advance:

Provided that dissolution of the University shall have effect only after the last batches of students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.

(2) On the dissolution of the University all the assets and liabilities of the University shall vest in the sponsoring body:

Provided that in case the sponsoring body dissolves the University before fifteen years of its establishment all the assets of the University shall vest in the Government free from all encumbrances. Powers of the

Government

to inspect the

University.

Dissolution

of the

University

by the

sponsoring

body.

7142 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

42. (1) If it appears to the Government that the University has contravened any of the provisions of this Act or the rules, statutes or ordinances made thereunder or has contravened any of the directions issued by it under this Act or has ceased to carry out any of the undertakings given under sub-section (1) of section 5 of the Himachal Pradesh Private Universities ( Establishment and Regulation )Act, 2006 or a situation of financial mis-management or mal-administration has arisen in the University, it shall issue notice requiring the University to show cause within forty five days as to why an order of its liquidation should not be made.

(2) If the Government, on receipt of reply of the University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening all or any of the provisions of this Act or the rules, statutes or ordinances made thereunder or of contravening directions issued by it under this Act or of ceasing to carry out the undertaking given under sub-section (1) of section 5 of the Himachal Pradesh Private Universities (Establishment and Regulation) Act, 2006 or of financial mis-management or mal-administration, it shall make an order of such enquiry as it may consider necessary.

(3) The Government shall, for the purpose of any enquiry under sub-section (2), appoint an inquiry officer or officers to inquire into any of the allegations and to make report thereon.

(4) The inquiry officer or officers appointed under sub-section

(3) shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 while trying a suit in respect of the following matters, namely:—

(a) summoning and enforcing the attendance of any person and examining him on oath;

(b) requiring the discovery and production of any such document or any other material as may be predicable in evidence;

(d) any other matter which may be prescribed. Special

powers of

the

Government

in certain

circum-

stances. 12 of 2006

12 of 2006

5 of 1908

7143jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(5) The inquiry officer or officers inquiring under this Act, shall be deemed to be a civil court for the purposes of section 195 and Chapter 26 of the Code of Criminal Procedure, 1973.

(6) On receipt of the enquiry report from the officer or officers appointed under sub-section(3), if the Government is satisfied that the University has contravened all or any of the provisions of this Act or the rules, statutes, or ordinances made thereunder or has violated any of the directions issued by it under this Act or has ceased to carry out the undertakings given by it under sub-section (1) of section 5 of the Himachal Pradesh Private Universities(Establishment and Regulation) Act, 2006 or a situation of financial mis-management and mal- administration has arisen in the University which threatens the academic standard of the University, it shall issue orders for the liquidation of the University and appoint an administrator.

(7) The administrator appointed under sub-section (6) shall have all the powers and be subject to all the duties of the Governing Body and the Board of Management under this Act and shall administer the affairs of the University until the last batch of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.

(8) After having awarded the degrees, diplomas or awards, as the case may be, to the last batches of the students of the regular courses, the administrator shall make a report to this effect to the Government.

(9) On receipt of the report under sub-section(8), the Government shall, by notification in the Official Gazette, issue an order dissolving the University and from the date of publication of such notification, the University shall stand dissolved and all the assets and liabilities of the University shall vest in the sponsoring body from such date.

43. (1) The Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.

(2) Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

2 of 1974

Power to

make rules.

12 of 2006

7144 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930

(a) matter to be prescribed under clause (d) of sub-section

(4) of section 42; and

(b) other matters which are required to be, or may be, prescribed by rules under this Act.

(3) All the rules made under this Act shall be laid, as soon as may be after they are so made, before the State Legislative Assembly, while it is in session, for a period of not less than ten days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the successive sessions aforesaid, the Legislative Assembly agrees in making modification in any of such rules or agrees that any such rules should not be made, such rules shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.

44. (1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.

(2) Every order made under this section shall, as soon as may be after it is made, be laid before the State Legislative Assembly.

45. Notwithstanding repeal of the Himachal Pradesh Private Universities (Establishment and Regulation) Act, 2006, under the Chitkara University (Establishment and Regulation) Act, 2008, any action taken or anything done under the said Act so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.

46. (1) The Eternal University(Establishment and Regulation) Ordinance, 2008 is hereby repealed.

(2) Notwithstanding such repeal any action taken or anything done under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act. Power to

remove

difficulties.

Savings.

Repeal of

Ordinance

No. 4 of

2008 and

savings.

12 of 2006

7145jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr dk;Zdkjh n.Mkf/kdkjh ,oa rglhynkj] dkaxM+k] ftyk dkaxM+k ¼fg0 iz0½ Jh gse jkt iq= Jh jks'ku yky] fuoklh okMZ uEcj 4] dkaxM+k] rglhy o ftyk dkaxM+k ¼fg0 iz0½A

Jherh vUtuk dqekjh iq=h Jh jke f'ko iky gk.Mk] fuoklh uxj iapk;r cUtkj] rglhy cUtkj] ftyk dqYyq ¼fg0 iz0½ - - oknhx.kA

cuke

vke turk

nj[okLr tsj /kkjk 16 vkQ eSfjt vf/kfu;e ckcr iathÑr djus 'kknhA b'rgkj cuke turkA

mijksDr izkFkhZ;ksa Jh gse jkt iq= Jh jks'ku yky o Jherh vUtuk dqekjh iq=h Jh jke f'ko iky us fgUnq jhfr fjokt vuqlkj 'kknh fnukad 2 tqykbZ] 2007 dks dh gS ftls iathdj.k djus gsrq vkosnu fd;k gSA

vr% bl b'rgkj }kjk vke turk ,oa muds fjLrsnkjksa dks lwfpr fd;k tkrk gS fd mDr 'kknh iathdj.k djus ckjs fdlh dks dksbZ ,rjkt gks rks og vlkyru ;k odkyru fnukad 28&2&2009 dks ;k blls igys gkftj vnkyr gksdj viuk ,rjkt is'k dj ldrk gS gkftj u vkus dh lwjr esa 'kknh iathÑr djus ds vkns'k ikfjr dj fn, tkosaxsA vkt fnukad 16&1&2009 dks esjs gLrk{kj o eksgj vnkyr }kjk tkjh gqvkA eksgjA

gLrk{kfjr@&

dk;Zdkjh n.Mkf/kdkjh ,oa rglhynkj]

dkaxM+k] ftyk dkaxM+k ¼fg0 iz0½A

7146 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr rglhynkj ,oa dk;Zdkjh n.Mkf/kdkjh] uwjiqj] ftyk dkaxM+k ¼fg0 iz0½ muoku eqdíek %

Jh deZ flag iq= Jh ';ke flag] egky vIij HkjekSyh] xzke iapk;r HkMokj] rglhy uwjiqj] ftyk dkaxM+k ¼fg0 iz0½ - - lk;yA

cuke

vke turk - - izfroknhx.kA

fo"k;-&&izkFkZuk&i= tsj /kkjk 13 ¼3½ tUe ,oa e`R;q iathdj.k vf/kfu;e] 1969 ds vUrxZr izkFkhZ;k dh iq=h dh tUe frfFk 9&11&1981 iathdj.k ckjsA

mijksDr eqdíek esa izkFkhZ Jh deZ flag iq= Jh ';ke flag us fnukad 27&12&2008 dks bl vnkyr esa izkFkZuk&i= e; gfYQ;k C;ku is'k djrs gq, fuosnu fd;k gS fd mldh iq=h dqle okyk dk tUe fnukad 9&11&1981 dks gqvk Fkk] ijUrq vKkurk ds dkj.k og iapk;r HkMokj esa tUe frfFk iathÑr u djok ldk vc mlus viuh iq=h dh tUe frfFk 9&11&1981 dk iathdj.k ckjs vkosnu fd;k gSA

vr% vke turk o gj vke o [kkl dks bl vnkyr b'rgkj jkti= }kjk lwfpr fd;k tkrk gS fd ;fn fdlh O;fDr dks mDr tUe frfFk 9&11&1981 xzke iapk;r HkMokj esa iathdj.k ckjs dksbZ vkifÙk gks rks og fnukad 16&2&2009 dks lqcg 10-00 cts mifLFkr U;k;ky; gksdj is'k dj ldrs gSa vU;Fkk ;g le>k tk;sxk fd fdlh Hkh O;fDr dks tUe iathdj.k ckjs dksbZ ,rjkt ugha gS vkSj tUe frfFk iathdj.k ds vkns'k ns fn;s tk,xsA vkt fnukad 7&1&2009 dks esjs gLrk{kj o eksgj vnkyr ls tkjh gqvkA eksgjA

gLrk{kfjr@&

rglhynkj ,oa dk;Zdkjh n.Mkf/kdkjh]

uwjiqj] ftyk dkaxM+k ¼fg0 iz0½A

7147jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr dk;Zdkjh n.Mkf/kdkjh ,oa rglhynkj] dkaxM+k] ftyk dkaxM+k ¼fg0 iz0½ rkjh[k is'kh

28&2&2009

Jherh f'kokuh /kheku iRuh Jh vuqjkx] fuoklh lukSjk] rglhy o ftyk dkaxM+k ¼fg0 iz0½ - - izkFkhZ;kA

cuke

vke turk

nj[okLr tsj /kkjk 13 ¼3½ tUe ,oa e`R;q iathdj.k vf/kfu;e] 1969- b'rgkj cuke vke turkA

izkFkhZ;k Jherh f'kokuh /kheku iRuh Jh vuqjkx] fuoklh lukSjk us bl vnkyr esa 'kiFk i= ds lkFk vkosnu&i= izLrqr djrs gq, fuosnu fd;k gS fd mlds iq= Jh vjou dk tUe fnukad 12&6&2007 dks edke lukSjk esa gqvk gS fdlh dkj.ko'k mldk iathdj.k iapk;r vfHkys[k esa u gks ldk gSA vr% vc vkxzg fd;k gS lEcfU/kr iapk;r dks vkns'k ikfjr fd, tkosA

vr% bl b'rgkj }kjk loZ turk dks lwfpr fd;k tkrk gS fd mijksDr cPps dh tUe frfFk ntZ vfHkys[k djus ckjs dksbZ ,rjkt gks rks og vlkyru ;k odkyru vnkyr esa mifLFkr gksdj viuk ,rjkt izLrqr dj ldrk gS blds vrfjDr fdlh vU; fjLrsnkj dks dksbZ ,rjkt gks rks og Hkh fnukad 28&2&2009 dks mifLFkr gksdj viuk ,rjkt izLrqr dj ldrk gS gkftj u vkus dh lwjr esa lEcfU/kr iapk;r dks vkns'k ikfjr fd, tkosaxsA vkt fnukad 16&1&2009 dks esjs gLrk{kj o eksgj vnkyr }kjk tkjh gqvkA eksgjA

gLrk{kfjr@&

dk;Zdkjh n.Mkf/kdkjh ,oa rglhynkj]

dkaxM+k] ftyk dkaxM+k ¼fg0 iz0½A

7148 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr dk;Zdkjh n.Mkf/kdkjh ,oa rglhynkj] dkaxM+k] ftyk dkaxM+k ¼fg0 iz0½ rkjh[k is'kh

28&2&2009-

Jherh yfyrk nsoh fo/kok Jh v'kksd dqekj] fuoklh xkao Hkaxkyh] rglhy o ftyk dkaxM+k ¼fg0 iz0½ - - izkFkhZ;k

cuke

vke turk

nj[okLr tsj /kkjk 13 ¼3½ tUe ,oa e`R;q iathdj.k vf/kfu;e] 1969- b'rgkj cuke vke turkA

mijksDr izkFkhZ;k Jherh yfyrk nsoh fo/kok Jh v'kksd dqekj] fuoklh Hkaxkyh us bl vnkyr esa vkosnu&i= 'kiFk i= ds lkFk izLrqr djrs gq, fuosnu fd;k gS fd muds ifr Jh v'kksd dqekj dh e`R;q fnukad 21&4&2006 dks edke eyka esa gqbZ gS vKkurk ds dkj.k ftldk iathdj.k lEcfU/kr iapk;r ds vfHkys[k esa ntZ u gks ldk gS rFkk vkxzg fd;k gS fd vc ntZ djus ckjs vkns'k ikfjr fd, tkosaA

vr% bl b'rgkj }kjk loZlk/kkj.k dks lwfpr fd;k tkrk gS fd mDr v'kksd dqekj dh e`R;q frfFk ntZ vfHkys[k djus esa fdlh dks dksbZ ,rjkt gks rks og vlkyru ;k odkyru fnukad 28&2&2009 dks mifLFkr gksdj viuk ,rjkt izLrqr dj ldrk gS blds vfrfjDr vU; fdlh fjLrsnkj dks dksbZ ,rjkt gks rks og Hkh fnukad 28&2&2009 dks gkftj gksdj viuk ,rjkt izLrqr dj ldrk gS gkftj u vkus dh lwjr esa lEcfU/kr iapk;r dks vkns'k ikfjr fd, tkosaxsA

vkt fnukad 16&1&2009 dks esjs gLrk{kj o eksgj vnkyr }kjk tkjh gqvkA eksgjA

gLrk{kfjr@&

dk;Zdkjh n.Mkf/kdkjh ,oa rglhynkj]

dkaxM+k] ftyk dkaxM+k ¼fg0 iz0½A

7149jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr Jh v'kksd pkSgku] dk;Zdkjh n.Mkf/kdkjh] tksfxUnjuxj] ftyk e.Mh ¼fg0 iz0½ c eqdíek %

Jh [kse flag iq= Jh iqj[kk jke] fuoklh ya/kk /kMck.k] rglhy tksfxUnjuxj] ftyk e.Mh ¼fg0 iz0½A

cuke

vke turk

nj[okLr tsj /kkjk 13 ¼3½ tUe ,oa e'R;q iathdj.k vf/kfu;e] 1969- Jh [kse flag iq= Jh iqj[kk jke] fuoklh ya/kk /kMck.k] rglhy tksfxUnjuxj] ftyk e.Mh ¼fg0 iz0½ us bl vnkyr esa izkFkZuk&i= e; C;ku gYQh izLrqr fd;k gS fd izkFkhZ dh ekrk dh e'R;q fnukad 30&1&1998 dks gqbZ Fkh tksfd xzke iapk;r HkjkMw esa ntZ ugha djk ldk vc xzke iapk;r HkjkMw esa ntZ djokuk pkgrs gSaA

vr% bl b'rgkj ds ek/;e ls loZlk/kkj.k dks lwfpr fd;k tkrk gS fd mijksDr e'R;q frfFk xzke iapk;r esa ntZ djus ckjk fdlh O;fDr dks dksbZ ,rjkt gks rks og viuk ,rjkt Lo;a is'k dj ldrk gS ;k fdlh ,tS.V ds }kjk vnkyr gtk esa fnukad 6&2&2009 dks izkr% 10-00 cts izLrqr dj ldrk gS vU;Fkk ,drjQk dk;Zokgh vey esa ykbZ tkdj mijksDr e'R;q frfFk lEcfU/kr xzke iapk;r dks ntZ djus ds vkns'k ikfjr fd, tk,saxsA vkt fnukad 6&1&2009 dks gekjs gLrk{kj o eksgj vnkyr ls tkjh gqvkA eksgjA

v'kksd pkSgku]

dk;Zdkjh n.Mkf/kdkjh] tksfxUnjuxj]

ftyk e.Mh ¼fg0 iz0½A

7150 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr Jh v'kksd pkSgku] dk;Zdkjh n.Mkf/kdkjh] tksfxUnjuxj] ftyk e.Mh ¼fg0 iz0½ c eqdíek %

Jh txnh'k pUn iq= Jh jsyw jke] fuoklh

cuke

vke turk

nj[okLr tsj /kkjk 13 ¼3½ tUe ,oa e`R;q iathdj.k vf/kfu;e] 1969- Jh txnh'k pUn iq= Jh jsyw jke] fuoklh

vr% bl b'rgkj ds ek/;e ls loZlk/kkj.k dks lwfpr fd;k tkrk gS fd mijksDr tUe frfFk xzke iapk;r esa ntZ djus ckjk fdlh O;fDr dks dksbZ ,rjkt gks rks og viuk ,rjkt Lo;a is'k dj ldrk gS ;k fdlh ,tS.V ds }kjk vnkyr gtk esa fnukad 6&2&2009 dks izkr% 10-00 cts izLrqr dj ldrk gS vU;Fkk ,drjQk dk;Zokgh vey esa ykbZ tkdj mijksDr tUe frfFk lEcfU/kr xzke iapk;r dks ntZ djus ds vkns'k ikfjr fd, tk,saxsA vkt fnukad 6&1&2009 dks gekjs gLrk{kj o eksgj vnkyr ls tkjh gqvkA eksgjA

v'kksd pkSgku]

dk;Zdkjh n.Mkf/kdkjh] tksfxUnjuxj]

ftyk e.Mh ¼fg0 iz0½A

7151jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr dk;Zdkjh n.Mkf/kdkjh] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ fely uEcj rkjh[k ejtqvk

39 15&1&2009

muoku eqdíek %

Jh lquhy eSgrk iq= Jh jkenÙk] fuoklh eksjru] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0 - -izkFkhZA

cuke

vke turk - - Qjhdnks;eA

tsj /kkjk 13 ¼3½ tUe ,oa e`R;q iathdj.k vf/kfu;e] 1969 ds vUrxZr vkosnu&i=A Jh lquhy eSgrk iq= Jh jkenÙk] fuoklh eksjru] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ us bl U;k;ky; esa ,d vkosnu&i= xqtkj dj vuqjks/k fd;k gS fd mlds iq= dk uke mUes'k eSgrk o tUe frfFk 9&4&2000 gS tks xzke iapk;r nysM ds vfHkys[k esa ntZ ugha gS ftls xzke iapk;r nysM ds vfHkys[k esa ntZ djus ds vkns'k fn;s tkosaA vr% loZlk/kkj.k turk dks jkti= b'rgkj ds ek/;e ls lwfpr fd;k tkrk gS fd fdlh O;fDr dks mijksDr iathdj.k ckjk dksbZ mtj@,rjkt gks rks og fnukad 27&2&2009 dks bl vnkyr esa izkr% 10-00 cts vlkyru o odkyru gkftj gksdj vius mtj@,rjkt is'k djsa vU;Fkk xSj&gktjh dh lwjr esa ,drjQk dk;Zokgh vey esa ykbZ tk,xhA vkt fnukad 17&1&2009 dks esjs gLRkk{kj o eksgj vnkyr ls tkjh gqvkA eksgjA

,l0 ds0 dkS.My]

dk;Zdkjh n.Mkf/kdkjh] rglhy yM&HkM+ksy]

ftyk e.Mh ¼fg0 iz0½A

7152 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr dk;Zdkjh n.Mkf/kdkjh] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ fely uEcj rkjh[k ejtqvk

40 15&1&2009

muoku eqdíek %

Jh lquhy eSgrk iq= Jh jkenÙk] fuoklh eksjru] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ - - izkFkhZA

cuke

vke turk - - Qjhdnks;eA

tsj /kkjk 13 ¼3½ tUe ,oa e`R;q iathdj.k vf/kfu;e] 1969 ds vUrxZr vkosnu&i=A Jh lquhy eSgrk iq= Jh jkenÙk] fuoklh eksjru] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ us bl U;k;ky; esa ,d vkosnu&i= xqtkj dj vuqjks/k fd;k gS fd mldk uke lquhy eSgrk o tUe frfFk 25&2&1974 gS] tks mlds Ldwy f'k{kk nLrkost esa Hkh ntZ gS] ijUrq izkFkhZ dk uke o tUe frfFk xzke iapk;r nysM ds vfHkys[k esa ntZ ugha gS ftls xzke iapk;r nysM ds vfHkys[k esa ntZ djus ds vkns'k fn;s tkosaA

vr% loZlk/kkj.k turk dks jkti= b'rgkj ds ek/;e ls lwfpr fd;k tkrk gS fd fdlh O;fDr dks mijksDr iathdj.k ckjk dksbZ mtj@,rjkt gks rks og fnukad 27&2&2009 dks bl vnkyr esa izkr% 10-00 cts vlkyru o odkyru gkftj gksdj vius mtj@,rjkt is'k djsa vU;Fkk xSj&gktjh dh lwjr esa ,d rjQk dk;Zokgh vey esa ykbZ tk,xhA

[

vkt fnukad--------------------------------dks esjs gLRkk{kj o eksgj vnkyr ls tkjh gqvkA eksgjA

,l0 ds0 dkS.My]

dk;Zdkjh n.Mkf/kdkjh] rglhy yM&HkM+ksy]

ftyk e.Mh ¼fg0 iz0½A

7153jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 c vnkyr dk;Zdkjh n.Mkf/kdkjh] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ fely uEcj rkjh[k ejtqvk

41 15&1&2009

muoku eqdíek %

Jherh oUnuk eSgrk iRuh Jh lquhy eSgrk] fuoklh eksjru] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ - - izkFkhZ

cuke

vke turk - - Qjhdnks;eA

tsj /kkjk 13 ¼3½ tUe ,oa e`R;q iathdj.k vf/kfu;e] 1969 ds vUrxZr vkosnu&i=A Jherh oUnuk eSgrk iRuh Jh lquhy eSgrk] fuoklh eksjru] rglhy yM&HkM+ksy] ftyk e.Mh ¼fg0 iz0½ us bl U;k;ky; esa ,d vkosnu&i= xqtkj dj vuqjks/k fd;k gS fd mldk uke oUnuk eSgrk o tUe frfFk 22&9&1979 gS tks mlds Ldwy nLrkost esa Hkh ntZ gS] ijUrq izkFkhZu dk uke o tUe frfFk xzke iapk;r nysM ds vfHkys[k esa ntZ ugha gS ftls xzke iapk;r nysM ds vfHkys[k esa ntZ djus ds vkns'k fn;s tkosaA

,l0 ds0 dkS.My]

dk;Zdkjh n.Mkf/kdkjh] rglhy yM&HkM+ksy]

ftyk e.Mh ¼fg0 iz0½A

7154 jkti= ] fgekpy izns'k] 27 tuojh] 2009@7 ek?k] 1930 fu;U=d] eqnz.k rFkk ys[ku lkexzh] fgekpy izns'k] f'keyk&5 }kjk eqfnzr rFkk izdkf'kr