mŸkj izns"k "kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974 ¿m0 iz0 vf/kfu;e la[;k 3] 1975À
The Uttar Pradesh Education Institutions (Prevention of Dissipation of Assets) Act, 1974
[U. P. Act No. 3 of 1975]
1
mŸkj izns"k "kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974
1
¿m0 iz0 vf/kfu;e la[;k 3] 1975À ¿mŸkj izns"k fo/kku lHkk us fnuk¡d 7 vxLr] 1974 bZ0 rFkk mŸkj izns"k fo/kku ifj'kn~ us fnuk¡d 14 vxLr] 1974 bZ0 dh cSBd eas Lohdr̀ fd;kA ^^Hkkjr dk lafo/kku^^ ds vuqPNsn 201 ds vUrxZr jk'Vªifr egksn; us fnuk¡d 17 Qjojh] 1975 bZ0 dks vuqefr iznku dh rFkk mŸkj izns"kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 3 ekp Z] 1975 bZ0 dks izdkf"kr gqvkAÀ
"kSf{kd laLFkkvkas dh vkfLr;ksa ds viO;; dks fuokfjr djus ds v/;qik;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; dk iPphlosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mŸkj izns"k "kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974 dgyk;sxkA
¼2½ bldk foLrkj lEiw.kZ mŸkj izns"k eas gksxkA
laf{kIr uke rFkk foLrkj
2&& tc rd fd izlax ls vU;Fkk visf{kr u gks] bl vf/kfu;e eas %& ifjHkk'kk,a ¼d½ ^funs"kd^ dk rkRi;Z] ;FkkfLFkfr] f"k{kk funs"kd ¼mPprj f"k{kk½ ;k f"k{kk funs"kd ¼ek/;fed f"k{kk½ ls gS vkSj blds vUrxZr funs"kd }kjk rnFkZ izkf/kdr̀ vij f"k{kk funs"kd] la;qDr f"k{kk funs"kd] mif"k{kk funs"kd] ftyk fo|ky; fujh{kd ;k laHkkxh; ckfydk fo|ky; fujhf{kdk Hkh gS( ¼[k½ ^laLFkk^ ;k ^"kSf{kd laLFkk^ dk rkRi;Z ek/;fed f"k{kk ifj'kn~ mŸkj izns"k }kjk ekU;rkizkIr fdlh laLFkk ;k mŸkj izns"k vf/kfu;e }kjk ;k mlds v/khu LFkkfir fdlh fo"ofo|ky; ls lEc) vFkok mlds }kjk ekU;rk izkIr fdlh mikf/k egkfo|ky; ;k LukrdksŸkj egkfo|ky; ls gS] fdUrq blds vUrxZr ,slh laLFkk ugha gS] ftldk iks'k.k dsUnzh; ljdkj jkT; ljdkj ;k fdlh LFkkuh; izkf/kdkjh }kjk fd;k tkrk gks(
¼x½ fdlh laLFkk ds laca/k eas] ^izcU/kra=^ dk rkRi;Z ,slh izcU/k lfefr ;k vU; fudk; ;k O;fDr ls gS] ftls ml laLFkk ds dk;Zdykiksa dk izcU/k djus dk Hkkj fn;k x;k gks(
¼?k½ fdlh laLFkk ds laca/k eas] ^laifŸk^ ds vUrxZr laLFkk dh vFkok iw.kZr% ;k vuU; :Ik ls laLFkk ds ykHkkFkZ foU;kflr lHkh LFkkoj laifŸk;ka Hkh gS] ftlds vUrxZr ,slh Hkwfe] Hkou vkSj ,slh laifŸk ls] tks izcU/kra= ds LokfeRo] dCts] "kfDr ;k fu;a=.k eas gks] mn~Hkwr gksus okys lHkh vU; izdkj vkSj fgr Hkh gSA 3&& izR;sd laLFkk dk izcU/kra= funs"kd dks izFker% bl vf/kfu;e ds izkjEHk gksus ds fnukad ls rhu ekl dh vof/k ds Hkhrj vkSj rnqijkUr izfro'kZ 30 flrEcj rd laLFkk dks vFkok mlds iz;kstukFkZ foU;kflr leLr laifŸk;ksa dh rkfydk] ftlds lkFk ,slh fof"kf'V;ka gksaxh] ftUgsa funs"kd vko";d le>s] mld s }kjk fofgr izFke izi= eas izLrqr djsxkA lEifŸk dh rkfydk izLrqr
djuk
1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, mŸkj izns"k vlk/kkj.k xtV fnuk¡d 23 tqykbZ] 1974 ns[kasA
2
¿mŸkj izns"k "kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974À ¿/kkjk 4&5À 4&& ¼1½ rRle; izoŸ̀k fdlh vU; fof/k eas fdlh ckr ds gksrs gq, Hkh] izcU/kra= dksbZ ,slk O;; ugha djsxk] tks "kSf{kd laLFkk ds y{;ksa vkSj mn~ns";ksa ds vuq:Ik u gks vFkok bruk vf/kd gks fd mldh vk; ls vuuqikfrd gks vFkok fdlh vU; dkj.k ls ,slk gks] ftls dksbZ Hkh izKkoku izcU/kra= laLFkk ds fgr eas O;; djuk mfpr u le>s vkSj tks bl vf/kfu;e ds v/khu Lohd̀r u gksA
viO;; dk fuokj.k
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] funs"kd] lkekU; ;k fo"ks'k vkns"k }kjk izcU/kra= dks dksbZ fofufnZ'V O;; ;k fdlh fofufnZ'V en ij O;; vFkok fdlh fofufnZ'V en ij fofufnZ'V lhek ds ckgj vFkok flok; fofufnZ'V "krksZa rFkk fucZU/kuks a ds vuqlkj] O;; djus ls] izfrf'k) dj ldsxkA
¼3½ ¼d½ tgka izcU/kra= dh ;g jk; gks fd dfri; O;; vko";d ;k lehphu gS fdUrq O;; dk izdkj ;k mldh /kujkf"k mldh vk; ls vkuuqikfrd gS rks izcU/kra= funs"kd dh fyf[kr iwoZ Lohdf̀r ds fcuk og O;; ugha djsxkA
Li'Vhdj.k&& fdlh en ds laca/k eas fdlh ,sls O;; ds fy,] tks bUVjehfM,V f"k{kk vf/kfu;e] 1921] mŸkj izns"k gkbZ Ldy rFkk bUVjehfM,V dkyst ¼v/;kidksa rFkk vU; deZpkfj;ksa ds osru dk Hkqxrku½ vf/kfu;e] 1971] mŸkj izns"k jkT; fo"ofo|ky; vf/kfu;e] 1973 vFkok bu vf/kfu;fefr;ksa ds v/khu cuk;s x;s fdlh fu;e] fofu;e ;k mifof/k ;k fdlh ifjfu;e ;k v/;kns"k }kjk ;k mlds v/khu vFkok jkT; ljdkj ds ;k funs"kd ds fdlh vkns"k ds v/khu vFkok U;k;ky; dh fdlh fMdzh ds v/khu] izkf/kdr̀ gks] ;fn og fu;ekas] vkn"kksZa ;k fl)kUrksa ds vuqlkj vFkok mi;qDr vf/kfu;fefr] fu;e] fofu;e] mifof/k] ifjfu;e] v/;kns"k] vkns"k ;k fMdzh }kjk ;k mlds v/khu fofgr ifjlhekvksa ds Hkhrj gks rks bl mi/kkjk ds v/khu funs"kd dh Lohdf̀r visf{kr u gksxhA
¼[k½ izcU/kra= dksbZ ,slk O;; ugha djsxk] tks mi/kkjk ¼2½ ds v/khu izfrf'k) gksA ¼4½ ¼d½ funs"kd] mi/kkjk ¼2½ ds v/khu vkns"k ds fo#) mls vH;kosnu fn;s tkus ij vFkok mi/kkjk ¼3½ ds v/khu Lohdf̀r ds fy, mls vkosnu fn, tkus ij vkSj ,sls fo'k;ksa rFkk lwpuk ij] ftls og vko";d le>s] fopkj djus ij "kh?kz viuk vkns"k nsxk(
¼[k½ ;fn funs"kd] vH;kosnu ;k vkosnu vkSj mlds }kjk bl fufeŸk visf{kr vU; nLrkostksa ;k lwpuk dh izkfIr ds fnukad ls vkB lIrkg ds Hkhrj viuk vkns"k ugha nsrk rks ;g le>k tk;sxk fd mlus izcU/kra= }kjk fd;s tkus okys izLFkkfir O;; ds ckjs esa viuh Lohdf̀r ns nh gS(
¼x½ funs"kd] vH;kosnu ;k vkosnu dks iw.kZr% ;k va"kr% eatwj ;k ukeatwj dj ldsxkA
¼5½ ;fn izcU/kra= mi/kkjk ¼4½ ds v/khu funs"kd ds vkns"k ls {kqC/k gks rks og vkns"k lalwfpr fd;s tkus ds fnukad ls rhl fnu ds Hkhrj jkT; ljdkj dks vihy dj ldsxk vkSj jkT; ljdkj dk ml ij fofu"p; vfUre gksxkA
5&& ¼1½ rRle; izoŸ̀k fdlh vU; fof/k eas fdlh ckr ds gksrs gq, Hkh] ,slh laifŸk dk] tks "kSf{kd laLFkk dh gks ;k mlds iz;kstukFkZ foU;kflr gks] vUrj.k rc rd fof/kekU; u gksxk] tc rd fd funs"kd dh fyf[kr iwoZ Lohd`fr bl vk/kkj ij izkIr u dj yh tk; fd mDr vUrj.k laLFkk ds fgr eas vko";d ;k ykHkizn ;k lehphu gSA
lEifŸk ds vUrj.k ds fy,
iwokZuqeksnu dk vko";d
gksuk
3
¿mŸkj izns"k "kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974À ¿/kkjk 6&8À ¼2½ izcU/kra= ;fn og funs"kd ds mi/kkjk ¼1½ ds v/khu Lohd̀fr ukeatwj djus ds vkns"k ls O;fFkr gks rks ml vkns"k ds fo#) vihy] mlds lalwfpr fd;s tkus ds fnukad ls rhl fnu ds Hkhrj ml ftyk U;k;k/kh"k dks] ftldh vf/kdkfjrk ds Hkhrj mDr laLFkk ;k lEc) laifŸk gks] dj ldsxk vkSj vihy ij ftyk U;k;k/kh"k dk vkns"k vafre gksxkA 6&& /kkjk 4 dh mi/kkjk ¼4½ ;k /kkjk 5 dh mi/kkjk ¼1½ ds v/khu tk¡p ds iz;kstukFkZ funs"kd dh fuEufyf[kr "kfDr;ka gksaxh] vFkkZr~ %&
funs"kd dh "kfDr;k¡
¼d½ Lo;a ;k ,slh lgk;rk ls] ftls og mfpr le>s] fdlh "kSf{kd laLFkk ds Hkw&xg̀kfn eas izos"k djuk(
¼[k½ Lo;a ;k ,slh lgk;rk ls ftls og mfpr le>s] "kSf{kd laLFkk dh leLr lEifŸk dk rFkk mlls lacaf/kr lHkh vfHkys[kksa rFkk nLrkostksa dk fujh{k.k djuk(
¼x½ ,sls le; vkSj LFkku ij ,sls izi= eas] tSlk og funs"k ns] laLFkk dh fuf/k;ksa] laifŸk ;k vk; ls lacaf/kr dksbZ Hkh fjiksVZ] fooj.k] ys[kk ;k vU; lwpuk eak¡xuk(
¼?k½ laLFkk dh laifŸk ds laj{k.k ds fy, mik; djuk vFkok izcU/kra= dks ;k fdlh vU; O;fDr dks] tks laLFkk ds iz"kklu dk izHkkjh gks ;k mlls laca/k j[krk gks] mik; djus ds fy, funs"k nsuk( vkSj
¼³½ izcU/kra= dks ;k fdlh vU; O;fDRk dks] tks laLFkk ds iz"kklu dk izHkkjh gks ;k mlls laca/k j[krk gks] laLFkk dh [kks;h gqbZ fdlh laifŸk dh okfilh ds mik; djus ds fy, funs"k nsukA
7&& ;fn fdlh "kSf{kd laLFkk ds izcU/kra= dk dksbZ lnL; ;k dksb Z vU; O;fDr] tks fdlh ,slh laLFkk ds iz"kklu dk izHkkjh gks ;k mlls laca/k j[krk gks &&
"kkfLr ¼d½ bl vf/kfu;e ds micU/kksa dk ;k rn~/khu tkjh fd;s x;s vkns"kksa rFkk funs"kksa dk vuqikyu djus ls bUdkj djsxk] mldh vis{kk djsxk ;k mlesa vlQy jgsxk vFkok bl vf/kfu;e ds v/khu dh x;h fdUgha dk;Zokfg;ksa eas ck/kk Mkysxk( ;k ¼[k½ bl vf/kfu;e ds v/khu visf{kr fdUgha fjiksVksZa] fooj.kksa] ys[kkvksa ;k vU; lwpuk izLrqr djus ls bUdkj djsxk] mldh vis{kk djsxk ;k mleas vlQy jgsxk]
Rkks ,slk lnL; ;k vU; O;fDr dkjkokl ls] tks ,d o'kZ rd dk gks ldsxk ;k tqekZus ls ;k nksuksa ls n.Muh; gksxkA
8&& ¼1½ bl vf/kfu;e ds rn~/khu fn;s x;s vkns"k ds vuqlj.k eas ln~HkkoiwoZd fd;s x;s ;k fd;s x;s rkRif;Zr fdlh dk;Z ds laca/k eas jkT; ljdkj dk dksbZ vf/kdkjh ;k lsod fdUgha flfoy ;k nkf.Md dk;Zokfg;ksa eas nk;h ugha gksxkA bl vf/kfu;e ds v/khu
dh x;h dk;Zokgh ds
fy;s laj{k.k
¼2½ bl vf/kfu;e ds rn~/khu fn;s x;s vkns"k ds vuqlj.k eas ln~HkkoiwoZd dh x;h ;k dh tkus ds fy, vk"kf;r fdlh ckr ds dkj.k fdlh ,sls uqdlku ds fy,] tks gqvk gks ;k ftlds gksus dh laHkkouk gks vFkok fdlh ,slh {kfr ds fy,] tks gqbZ gks vFkok ftlds gksus dh laHkkouk gks] jkT; ljdkj ds fo#) dksbZ okn ;k vU; fof/kd dk;Zokfg;k¡ ugha gksaxhA
4
THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (PREVENTION
OF DISSIPATION OF ASSETS) ACT, 1974
1
[U. P. ACT NO. 3 OF 1975]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 7, 1974 and by the Uttar Pradesh Legislative Council on August 14, 1974. Received the assent of the President on February 17, 1975 under Article 201 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary dated March 3, 1975.]
AN
ACT
to provide for measures to prevent the dissipation of the assets of educational institutions
IT IS HEREBY enacted in the Twenty-fifth Year of the Republic of India as follows-:
Short title and
extent
1. (1) This Act may be called the Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974.
(2) It extends to the whole of Uttar Pradesh. Definitions 2. In this Act, unless the context otherwise requires :-
(a) 'director' means the Director of Education (Higher Education) or the Director of Education (Secondary Education), as the case may be, and includes an Additional Director of Education, Joint Director of Education, Deputy Director of Education, District Inspector of Schools or a Regional Inspectors of Girls Schools, authorized by the Director in this behalf;
(b) 'institution' or 'educational institution' means an institution recognized by the Board of High School and Intermediate Education, Uttar Pradesh, or a degree college or a post-graduate college affiliated to or recognized by a University established by or under an Uttar Pradesh Act, but does not include an institution which is maintained by the Central Government, the State Government or a local authority;
(c) 'management' in relation to an institution, means the managing committee or other body or person charged with managing the affairs of' that institution;
(d) 'property' in relation to an institution, includes all immovable properties belonging to or endowed wholly or purely for the benefit of the institution, including lands, buildings and all other rights and interests arising out of such property as may be in the ownership, possession, power or control of the Management.
Submission of
inventory of
property
3. The Management of every institution shall furnish to the Director initially, within a period of three months from the date of commencement of this Act, and thereafter annually by 30th day of September, an inventory of all properties belonging to or endowed for purposes of the institution together with such particulars as may be considered necessary by the Director in the form prescribed by him.
1. For statement of objects and reasons see, U, P. Gazette Extra ordinary, dated July 23 1974.
5
[The Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974] [Section 4-5] Prevention of
Dissipation
4. (1) Notwithstanding, anything in any other law for the time being in force, the management shall not incur any expenditure which is not in conformity with the aims and objects of the educational institution or is so excessive as to be disproportionate to the income thereof or is, for any other reasons, such as no prudent management would deem fit to incur in the interest of the institution, and which is not sanctioned under this Act.
(2) Without prejudice to the generality of provisions of sub-section (1), the Director may by general or special order prohibit the management from incurring any specified expenditure or expenditure on any specified Item or any expenditure beyond a specified limit or except in accordance with specified conditions and restrictions on any specified item.
(3) (a) Where the management is of opinion that certain expenditure is necessary or expedient but the nature or amount of the expenditure is disproportionate to its income, the management shall not incur it without the prior sanction in writing of the Director.
Explanation-- Any expenditure in respect of any item which is authorized by or under the Intermediate Education Act, 1921, the Uttar Pradesh High Schools and Intermediate College (Payment of Salaries of Teachers and other Employees) Act, 1971, the Uttar Pradesh State Universities Act, 1973, or any rule, regulation or bye-law or any Statute or Ordinance made under any of these enactments or under any order of the State Government or of the Director or under any decree of a court, if it is in accordance with the rules, norms or principles or within the limits prescribed by or under the aforesaid enactment, rule, regulation, bye-law, Statute, Ordinance, order or decree shall not require the sanction of the Director under this sub-section.
(b) The management shall not incur any expenditure which is prohibited under sub-section (2).
(4) (a) The Director shall, upon a representation being made to him against an order under sub-section (2) or upon an application for sanction being made to him under sub-section (3), and upon consideration of such matters and information as he may consider necessary, give his orders expeditiously.
(b) On failure of the Director to pass his order within eight weeks from the date of receipt of the representation or application and of such other documents or information as may be required by him in that behalf, his sanction to the expenditure proposed to be incurred by the management shall be deemed to have been granted.
(c) The Director may allow or refuse the representation or application in whole or in part.
(5) If the management be aggrieved against an order of the Director under sub- section (4) it may prefer an appeal to the State Government within thirty days from the date of communication of the order, and the decision of the State Government thereon shall be final.
Previous
approval
necessary for
transfer of
property
5. (1) Notwithstanding anything in any other law for the time being in force, no transfer of property belonging to or endowed for purposes of an educational institution shall be valid unless prior written sanction of the Director, on the ground of the transfer being necessary or beneficial to or expedient in the interest of the institution, has been obtained.
6
[The Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974] [Section 6-8]
(2) The management, if aggrieved by an order of the Director refusing sanction under sub-section (1), may within thirty days from the date of communication thereof to it appeal against that order to the District Judge within whose jurisdiction the said institution or the property concerned lies, and the order of the District Judge in appeal shall be final.
Powers of
Director
6. For the purposes of an inquiry under sub-section (4) of section 4 or sub- section (1) of section 5, the Director shall have the following powers, namely:--
(a) by himself or with such assistance as he may deem fit to enter the premises of any educational institution ;
(b) by himself or with such assistance as he may deem fit, to inspect all property belonging to, and all records and documents relating to the educational institutions;
(c) to call for any reports, statements, accounts or other information relating to the funds, property or income of the institution at such time and place and in such form as he may direct;
(d) to take or direct the management or any other person in charge of or having concern with the administration of the institution to take measures for the, protection of the property of the institution; and
(e) to direct the management or any other person in charge of or having concern with the administration of the institution to take measures for the recovery of any property lost to the institution.
Penalty 7. If any member of the management of any educational institution or any other person in-charge of or having concern with the administration of any such institution:-
(a) refuses, neglects or fails to comply with the provisions of this Act, or the orders and directions issued thereunder or obstructs any proceedings taken under this Act ; or
(b) refuses, neglects or fails to furnish any reports, statements, accounts or other information called for under this Act, such member or other person shall be punishable with imprisonment which may extend to one year or with fine or with both.
Protection of
action taken
under this Act
8. (1) No officer or servant of the State Government shall be liable in any civil or criminal proceedings in respect of any act done or purporting to be done in good faith in pursuance of this Act or any order made thereunder.
(2) No suit or other legal proceedings shall lie against the State Government for any damage caused or likely to be caused or any injury suffered or likely to be suffered by virtue of anything in good faith done or intended to be done in pursuance of this Act or any order made thereunder.
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7