Uttar Pradesh act 4 of 1975 : The to provide for the establishment of a Corporation for better preservation, supervision and development of forests and better exploitation of forest produce within the 'State and for matters connected therewith.

Date: 12 Mar 1975

Department

Department of Parliamentary Anubhag - 1

Ministry

Ministry of Parliamentary Affairs

Summary

Enforcement Date

21 Dec 2003

PDF

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THE UTTAR PRADESH FOREST CORPORATION ACT, 1974 P: Act .NO. 4 OF 1975)'

r Authoritative. English Text (if /lie Uttar Pradesh Van Thom Adhiniyam, 1974) • AN

ACT

to provide for the establishment of a Corporation for better preservation, supervision and development of forests and better exploitation of forest produce within the 'State and for matters connected therewith.

.ii IS HEREBY enacted in the Twenty-fifth Year of the Republic of India as follows 1—

(3) It shall come into force on such date as the State Government may, by notification in the Gazette, appoint in this behalf.

In this Act, unless the context otherwise requires_ Definitions.

"Corporation" means the Uttar Pradesh Forest Corporation, . established under section 3;

"local body" means a Nagar Mahapalika, Municipal Board, Town Area Committee, Notified Area Committee, Zila Parishad, Antarim Zila Parishad, Ksheltra Samili or Gaon Sabha ;

"Managing Director" means the Managing Director of• the Corporation appointed under clause (a) of sub-section (1) of section 4 ;

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

"regulations" means regulations made under this Act;

"State Government" means the Government of Uttar Pradesh.

CRAE'TER II Establishment and Constitution of the Corporation

- 3. (I) The State Government shall, by notification in the Gazette and with Establishment of effect from a date to be specified therein, constitute a corporation by the name the Corporation. of the Uttar Pradesh Forest Corporation.

((.2) The Corporation shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall have the power to acquire, hold and dispose of property for the purposes of this Act.

The Corporation shall for all purposes be a local authority.

The Corporation shall have its head office at Lucknow and may have offices at such other places as it may•consider necessary.

. 4. (1) The Corporation shall consist of a Chairman, to be appointed Constitution of by the State Government and the following other members, namely :— the Corporation:

five memberslo be app6inted by the State Government from arhongst the officers serving under it. One of whom shall be appointed as the Managing Director of the Corporation ; and

not more than three non-official members to be appointed by the State Government from amongst. the persons who in its opinion possess experience in matters relating to the preservation and development of forests.

(2) The appoint meat of the Chairman .iird other members shall be notified al the Gazette.

t(For Statement Of Objects and Reasons, please sec Uttar Pradesh Gazette Estrarrdinacy, dated August 22, 1974).. (Passed in Hindi by the Uttar Pradesh Legislative Assembly on December 27, 1974 and by the [Ajar Pradesh

Legislative Council on February 26,1975.) .

(Received the assent of the Governer on March 6, 1975, under Article 2013 of the Constitution of India and was published in the Uttar Pradesh Gazette Extraordinary, dated March 13, 1975).

CHAPTER Preliminary

'1. (1) This Act may be called the Uttar Pradesh Forest Corporation Shutt title, At, 1974. extent and coma

meneement. (2) It extends to the whole of Uttar Pradesh.

' I. THE UTTAR PRADESH FOREST CORPORATION ACT, 1974 ~ 2 1 *' “(11; P.‘ Act No. top 1975)‘ '. '- " a Authoritative Eng/11y]: Text (if/lie Utrar Fradex/i V on Nigatn Adliitiiyrlm, 1974] AN . ‘ ACT ,. 1' ,0 provide for the establishment of a Corporation/or better preservation, supervision \ ‘ . , and. development of forests and better exploitation of forest product: within ’ _ the Slate and for matters connected therewith. \ ‘ l .: IT is HEREBY enacted in the Twenty-ﬁttthear oithe Republic of lndin as , " t‘ollo“VS 3— ' ‘ ‘ ' CHAPTER J Preliminary '1. (1)1This Act may be called the Uttar Pradesh Forest Corporation Short title, cxtcutaud com A?“ 1974' I mrncemem “ - 3-0) It extends to the whole of Uttar Pradesh. V ‘ »5 (3) It shall come into force on such date as the State Government may, , ' bynotiﬁcation in the Gazette, appoint in this behalf. .12. in this Act, unless the context otherwise requires— mﬁmliom. (a) f‘Corporation" means the Uttar Pradesh Forest Corporation, 1 , established under section 3; (b) ”local body" means a Nagar Mahapalika, Municipal Board, Town ' 4 Area Committee, Notiﬁed Area Committee, Zila Parishad, Antarim Ziln ' Parishad, Kshcttra Samiti or Gaon Sabha ; (c) “Managing Director" means the Managing Director of- the Corporation appointed under clause (a) of sub-section (1) of section It ; (d) “Prescribed” means prescribed byrules made under this Act; (e) “regulations" means regulations made under this Act; (1’) “State Government" means the Government of Uttar Prudesh. CHA'PTER II . Establishment and Constitution of the Corporation , 3, (l) The State Government shall, by notiﬁcatiOn in the Gazette and with Establishment of '- cifect‘from a date to be speciﬁed therein, constitute a corporation by the name the. Corporation. ofthc Uttar Pradesh Forest Corporation. : {(2) The Corporation shall be a body corporate having perpetual snecessmn and a common seal and maysue and be sued in its corporate name and shall have the powerto acquire, hold and dispose of property for the purposes ofthis Act. (3) The Corporation shall for all purposes be a local authority. (4) The Corporation shall have its head ofﬁce at Lucknow and may have ,, , ofﬁces at such other places as it mayconsrdcr necessary. . 4. (l) The Corporation shall consist of a Chairman, to be appointed Constitution of bythc State Government and the following other members, namely 1— the Corporation; (a) ﬁve membersto be appointed by the State Government from amongst , the ofﬁcers serving under it, one of whom shall be appointed as the , Managing Director of the Corpdration ; and (b) not more than three non-ofﬁcial members who appointed by the State Government from amongstthe persons who In its opinion possess experience in matters relating to the preservation and development of forests. a \ , , V (2) The appointment ofthe Chairman .md other members shall be notiﬁed tn the Gazette. ’(For Statement ot'Objecls and Reasons, please see uttarPradt'S/I Gazelle livlrm‘Mir/(trys dated August 22, 1974).. (Passed in Hindi byihe Uttar Pradcsh Legislative Assembly On December 27, l974nnd bv the Uttnr Prudesb Legislative Council onFebruar)’ 26,1975.) ' ‘ (Received the assnnt otthc Governer on'Mat'ch G, 1975',UndcrArticlc 200’ 0f, the Constitution of India and wtisrtaublishe'cl in the U/mr l’rmlerh GﬂZEIIE Extraordinary, dated March 13, t97S). - /

Disqualifications 5. A person shall be disqualified to be appointed as, and for being the

man or other for being Chair- Chairm2.n or other member of the Corporation, if he—

• member. (a) has been convicted of an offence which in the opinion of the

State Government involves moral turpitude; or

is an undischarged insolvent; or

is physically or mentally i ncapable of acting as such member; or

in the opinion of the State Government has failed to act or has- become incapable of acting in the best interests of the Corporation or has so abused his position as the Chairman or other member, as to render his continuance as such detrimental to the interests of the Corporation or the general public; or

has directly or indirectly by himself or by any partner, employer or employee has any share or interest, whether pecuniary or of any other nature, in any contract or employment, with, by, or on behelf of the Corporation; or

is a directer, secretary, manager or other officer of any company which has any share or interest in any contract or employment with by, or on behalf of the Corporation :

Provided that a person shall not be disqualified under clause (e) or

clause U) by reason only of his or the company in which he is a director,

secretary, manager or other officer having a share or interest in—

(i) any sale, purchase, lea se or exchange of immovable property or any agreement for the same;

(ii) any agreement for loan of money, or any security for pay- ment or money only;

any newspaper in which any advertisement relating to the affairs of Corporation is published

•

;

an occasional sale to the Corporation up to a value not exceeding ten thousand rupees in any year, of any article in, which he or the company regularly trades.

Explanation—A person shall not be deemed to have any share or intirese in any contract or employment with, by or on behalf of the Corporation by ; reason only of his being a share-holder of the company which has such share , or interest.

(1) The term of office of the Chairman, if he is not an officer serving . /

under the State Government, or of a non-official member of the Corporationl :

shall be three years unless it is determined earlier by the State Government by„; notification in the Gazette.

(2) The Chairman or a non-official member of the Corporation may,t at any time, by writing under his hand addressed to the State Government“, resign his office and on such resignation being accepted, he shall be deemed to have vacated his office.

(1) If the Chairman or any non-official member is, by infirmity or

otherwise, rendered temporarily incapable of carrying on his duty or is absentC: otherwise, in circumstances not involving the vacation of his appointment, the State Government may appoint another person to officiate for him and to

carry out his functions under this Act. t. (2) A casual vacancy created by the resignation of the Chairman or any'

non-official member under sub-section (2) of section 6 or for any other reason shall be filled by fresh appointment and the Chairman or non-official members s5„

)

appointed shall hold office' for the remainder of the term of the Chairman orp.' as the case may be, of the non-official member in whose place he

is so appointethj

(1) The Corporation may appoint such employees as it considers1 neces\ ary for the efficient performance of his functions under this Act;

Provided that the appointment or such employees as the State Govern watt/ may, by general or special order, specify, shall be made in consultation with thq Public Service Commission, Uttar Pradesh or with the approval of the Stater Government, as the State Government may direct.

Term of office of the Chairman and non-official members,

Casual vacancy.

Appointment of employees of the Cot poration.

2 Disqualiﬁcatians 5' A person Shall be disqualiﬁed to be appointed as, and for bei {or bein Chair- ' , - ‘man org om“ Chairm.._n or other member of the Corporation, if he—« member. ~- ' . ‘ . . i (a) has been convxctcd of an offence which in the opinion of the State Government involves moral turpitude; or rig the r . , , W . (b) IS an undischarged insolvent; or (a) is physically or mentallyincapableof acting as such member; or (d) In‘ the opinion of the State Government has failed to act or has, become incapable of acting in the best interests of the Corporation or has so abused his position as the Chairmanor other member,as ‘0 render his continuance as such detrimental to the interests of the Corporation or the general public; or (e) has directly or ihdirectly by himself or by any partner, employer or employee has any share or interest, whether pecuniary or of any other nature, in any contract or employment, with, by, or on behelf of the Corporation; or (f) is a directer, secretary, manager or other ofﬁcer of any company which has any share or interest in any contract or employment with by, or on behalf of the Corporation : ' Provided that a person shall not be disqualiﬁed under: clause (2) or clause 0') by reason only of his'or the company in which he is a director, secretary, manager or other ofﬁcer having a share or interest in— (i) any sale, purchase, lease or exchange of immovable property or any agreement for the same; (ii) any agreement for loan of money, or any security for pay- ment or money only; (iii)_ any newspaper in which any advertisement relating to the aﬁairs of; Corporation is published; (iv) an occasional sale to the Corporation up to a value not exceeding ten thousand rupees in any year, of any article in, which he or the company regularly trades. . Explanation—A person shall not be deemed to have any share or iiit:rest" in any contract or employment with, by or on behalf of the Corporation by? reason only of his being a share-holder of the company which has such share; or interest. Jag; é’f, .oﬁice 6. (l) The term of o and nongéﬁfa‘} under the State'Government, or of a no shall be three years unless it is determined earlier by t members. _ p ' notiﬁcation in the Gazette. (2) The Chairman or a non-ofﬁcial member of the Corporation may. ' at any time, by writing under his hand addressed to the State Government resign his ofﬁce and on such resignation being accepted, he shall be deemed to have vacated his ofﬁce. 7. (1) If the Chairman or any non-ofﬁcial member is, by inﬁrmity o ‘ ' his duty or is absentl; Casual vacanc . . . . >_ y otherWise, rendered temporarily incapable of carrying o . _ tion of his apporntment, the? iﬁce of the Chairman, if he is not an ofﬁcer serving n-oﬂ‘icial member of the Corporatior he State Government by otherwise, in circumstances not involving the vaca . . é State Government may appoint another person to oﬁicxate for him and tea u‘ carry out his functions under this Act. g, ‘l (2) A casual vacancy created by the resignation of the Chairman or an non-oﬁicial member under sub-section (2) of section 6 orior any other reason shall be ﬁlled by fresh appointment and the Chairman or non-official members 5,, appointed shall hold ofﬁce for the remainder of the term of the Chairman orn} as the case may be, of the non-oﬂicial member in whose place he is so appointed. 8. (1) The Corporation may app Appointment of ointt such :employees as it considerti - employeesoi‘ the necessary for the efﬁcient performance ofhis functions under this Act 3 ill Corporation. . ' Provided that the appointment of such employees as the State Govern-neat}; may, by general or special order, specify, shall be made in consultation With the“ e i Public Service Commission, Uttar Pradesh or with the approval of the Stat ' - . Government, as the State Government may direct. ' g n ' " x ,4 Wm

Control by Ma' ming Dirortor.

Meetings.

(2) The Corporation may, with the previous approval of the State uovcrio

zee, a pppint an employee of the Central Government or the State Government r

local body on such terms and conditions as may be agreed upon.

9.\ (1) The Chairman and non-official members shall be entitled to draw

su ch travelling and daily allowances from the fund of the Corporation as may be

determined by regulations.

(2) The Managing Director and other employees of the Corporation shall be entitled to receive from the fund of the Corporation such salaries and allow- .ances and shall be governed by such conditions of service as may be determined

-by regulations.

Subject to the superintendence of the Corporation, the general control over the employees of the Corporation shall be vested in the Managing Director.

(1) The Corporation shall meet at such times and places and sht 11 e)bse'rve such procedure in regard. to the transaction of business in its meetims as may be determined by regulations.

The Chairman or in his absence, a member of the Corporation elected by the members present from amongst themselves, shall preside at the meeting of the Corporation.

All questions at the meetings of the Corporation shall be decided by majority of votes of the members present and voting and in the case of equality of .votes, the Chairman, or in his absence the member presiding, shall have a second or casting vote.

--(4) The Chairman may invite any person to attend a meeting of the cor- poration for the purpose of assisting or advising it on any matter and the person S43 invited may take part in the discussions of I he Corporation but shall have no right 'Of vote.

12. A member who is directly or ,indirectly concerned or interested in any contract, loan, arrangement or proposal, entered into or proposed to be entered into 'by or on behalf of the Corporation shall at the earliest possible opportunity disclose the nature of his interest to the Corporation and shall not be present at 'any Meeting thereof when any such contract, loan, arrangement or proposal is discussed unless his presence is required by other memLers for the purpose of elicting information, and no member so required to be present shall vote on any such contract, loan, arrangement or proposal.

13. No act done or proceedings taken under this Act, by the Corporation shall be deemed to be invalid by reason merely of any vacancy pr defect in the constitution of the Corporation.

CHAPTER Ifl

Functions and powers of the Corporation

-14. Subject to the provisions of this Act, and to any general or special directions of the State Government, the functions of the Corporation shall be following, namely :—

(a) to' undertake removal and disposal of trees and exploitation of forest resources entrusted to it by the State Government;

. (b) to prepare projects relating to forestry within the Slate;

(C) to undertake research prOgrammcs relating to forests and forest produtts and render technical advice to State Government on matters relating to forestry;

(d) to manage, maintain and develop such forests as are transferred or entrusted to it by the State Government;

in to perform such funct hips as the Slate Government may from tin e to time requirt

Sala:lea and allowances.

Disqualification for participation in proceedings on account of interest.

Acts not to be invalidated by vacancy, VC.

Function •of the Corporation.

I - 2)"'l‘he Corporation may, with the previous approval of the State Uovcrn' . it appoint an employee ofthe Central Government or the State Government t r . £31. body on such terms and conditions as may be agreed upon. . ' 9 \ (1) The Chairman and non-ofﬁcial members shall be entitled to draw , 'guch travelling and daily allowances fromthe fund of the Corporation as may be determined by regulations. . .(2) The Managing Director and other employees of the Corporation shall I be entitled to receive from the fund of the Corporation such salaries and allow- ~an0€5 and shall be governed by such conditions of scrurce as may be determined -by regulations. . 10. SubjeCt to the superintendence ofthc Corporation, the general control over the employees ofthe Corporation shall be vested in the Managing Director. , 11. (l) The Corporation shall meet at such times and places and shill .obsc'rtie such procedure in regard..to the transaction of busrness in its meetinrs as may be determined ‘by regulations. , (2) The Chairman or in his absence, a member of the Corporation elected ’by the members present from amongst themselves, shall presrdc at the meeting of the Corporation. (3) All questions at the meetings of the Corporation shall be decided‘by majority of votes ofthe members present and voting and in the‘cuse of equality 'nf‘ .votcs, the Chairman, or in his absence the member prestdtng, shall havea second or casting vote. --' ".'(4) The Chairman may invite any person to attend a meeting of the cor- poration for the purpose of assisting or advising it on any matter and the person so invited may take part in the discussrons ofthe Corporation but shall have no I _ right 'of Vote. . 12. A member who is directly or indirectly concerned or interested in any . Contract, loan, arrangement or proposal, entered into or proposed to be entered 1' into 'by‘or on behalfofthe Corporation shall at the earliest possible opportunity disclose the nature of his interest to the Corporation and shall not be present 'at‘any meeting thereof when any such contract, loan, arrangement or proposal is discussed unless his presence is required by other memL ers for the purpose of . eliciting information, and no member so required to be present shall vote on 'nny such contract, loan, arrangement or proposal. ' « \ 4 . , , 13. No act done or proceedings taken under thls Act, by the Corporation 'shall be deemedto be invalid by reason merely of any vacancy or defect in the constitution of the Corporation. CHAPTER III Functions and powers of the Corporation . 14. Subject to the provisions of this Act, and to any general or special dltcctlons of the State Government, the functions of the Corporation shall i” f0llowing, namely :— ta) to' undertake removal and disposal of trees and exploitation of forest resources entrusted to it by the State Government; -(b) to prepare projects relating to forestry within the State; it) to undertake research programmes relating to forests and forest ’ Produth and render teehnieal'advice to State Government on matters relating to forestry; '(d) to manage, maintain and develop such forests as are transferred or entrusted to it by the State Government; " Tia-"tapeworm such functions as the State Government may fromtin e to time require. Salaries and allowances. Control by Mr nosing Direttor. Meetings. Disqualiﬁcation for participation In proceedings on account of inmost. Acts not to be invalidated by vacanry, etc. Function .ot the Corporation.

regirerg of the Corporation.

15, (1) The Corporation shall, subject • .to the provisions of thil Act, have power lo do anything which may be necessary or expedient for carrying out its functions under this Act,

(2) Without prejudice to the generality of the foregeing provision, such power shall include the power

(a) to set up workshops Or factor materials;

i es for processing forest raw

Powcr or the Corporation to undertake projects at the instance of others.

Fund of the Corporation.

Power of the Corporation to borrow.

Subvention!: to the Corpora1ton.

Loans to the CorMelton.

(17), to establish, maintain and operate laboratories and experi- mental and 'research stations; •

(.0 to enter intc such contract or arrangement with any person as the Corporation may deem necessary for performing its functions under this Act;

to borrow-money, issue debentures and manage its fund; and

to incur expenditure and grant loans and advances 10 such. persons as the Corporation may deemnecessary for performing its functions under this Act.

16. The Corporation may undertake the execution of any afforestation pro- . it:et the request of the State Government or, with the previous approval of the State Government, at the request of any other person on such terms and con- . ditions as may be agreed upon.

CHAPTER IV

Finance, Accounts and Audit

17. (I) The Corporation -shall have its own fund which shall be a loca I fund and to which shall be credited all moneys received, by or on behalf of the Corporation.

The fund shall be applied towards meeting expenses incurred by. the Corporation in the discharge of its functions under this Act and for no other purpose.

Th6 mon'ey.of the Fund shall be kept in the State Bank of India or in the Uttar - Pradesh Co-operative Bank'or • in' any Scheduled Bank:

Provided that dothing in this sub-section shall be deemed to preclude the Corporation from 'retaining such balances in cash as may be . necessary for current payment or from investing any portion of the fund not required 'for mmediate expenditure in any of the securities described in section 20 of, the

India Trusts Act, 1882.

18. (1) The Corporation may from time to time, with the previous sanction of the Slate Government and subject to the' provisions of this Act and , to such conditions as the State Government may by general or §pecial order determine, borrow any sum required for the purposes of this Act, whether I by the issue of bonds or stocks or otherwise or by making arrangement with bankers.

(2) Stock issued by the Corporation under this section shall be issued, transferred, dealt with and redeemed' in such manner as the State Government may .by, general or special order, direct.

19. The State Government May, after due -appropr•ration by law of the -; State Legislature, from time to time make subventions to the Corporation for the purposes of this Ad on such terms and conditions as the Slate Govern- ment may determine.

20. The State Government may, from time to time, advance loans to I he Corporation for the purposes of this Act on such terms and conditions as I ht.?, State Government may determine.

• R era

I clans.

Budget.

g i of .21. (I) The Corporation shall, for the purpose of repavineht of any loan raied by it establish a Sinking Fund in such manner as may be prescribed.

(2) The Sinki•g Fund shall .be maintained, invested and applied in such', manner as may be prescribed.

'A . 22. The Corporation shall prepare; in such form and at such time every .. year as the State Government May direct, budget in respeet Of the financial year,: next ensuing, SIEOWilar, the estimated receipts and expenditure of the Corporation.I! 4.

Powers of the _ Corporation. Power of the Corporation to undertake projects at the instance of others, Fund of the Corporation. Power of the corporation to borrow. Suki/outings to the Corporation Loans to the C‘Jl‘Dnl’ﬂhnn, Racer-item 11" loans. 15 (1) The Corporation shall, subject to the provisions of this Act, have power to do anything which may be necessary or expedient to! carrying out its functions under this Act (2) Without prejudice to the generality of the foregcing provision, such power shall include the power— (a) to set up workshops or factories for processinn forest raw materials; (b) to establish, maintain and operate laboratories and experi- mental and research stations; (6) to enter into such contract or arrangement with any person as the Corporation may deem necessary for performingits functions under this Act; \ (d) to borrow/money issue debentures and manage its fund; and (e) to incur expenditure and grant loans and advances to Such- persons as the Corporation may deem necessary for performing its functions under this Act 16 1111. Corporation may undertake the execution ofarry afforestat lot.) 131' 0- jcct ill the request of the State Goveinment or with the previous approval ofthe State Government, at the request of any other person on such terms and Con» . ditions as may be agreed upon. ’ CHAPTER IV Finance, Accounts and Audit 17. (I) The Corporation shall have its own fund which shall be 11 local fund (111.1 to \VlriCh shall be credited all moneys received by or on behalf ol'the Corporation (2) The fund shall be applied towards meeting C\'[)Gl)SCSlnCllll'$Ci by the. Corporation in the discharge of its functions under this Act and for no other purpose. (3) The money. of the Fund shall be kept in the State Bank oflndia or in the Uttar Pradesh Co— operative Bank 01" in any Scheduled Bank: . Piovided that riothing 111 this sub- section shall be deemed to preclude the Corporation from retaining such balances in cash as may be necessary for currentpayment or' from investing any portion of the fund not required for immediate expenditure in any of the securities described in section 20 oftlic , India Trusts Act, 1882. '18. (I) The Corporation may from time to time, with the previous sanction ofthe State Government and subject to ”the provisions of this Act and ; to such conditions as the State Government may by‘gcneral or special order determine, borrow any sum required for the purposes of this Aft, whether by the issue of bonds 01' stocks or otherwise or by making arrangement With bankers, - (2‘) Stock issued by the Corporation under this section shall be issued, transferred, dealt with and redeemed in such manner as the State Government " may by, general or special order,direct. 19. The State Government may; after due appropriation by law of ”10' State Legislature, from time to time make Subventions to 1116 Corporation for the 1; purposes of this Ad on such terms and conditions as the State Govern-g3 rnent 'rrray determine » 3 ‘p 20. The State Government may, from time to time, advance‘ roans to the Corporation for the purposes of this Act on such terms and Conditions as the-5 State Government may determine. 21. (I) The Cotporation shall foi the purpose of repayment of any 101an raised by it establish a Sinking Fund 111 511C11 manner as may be prmcscribcd (2) The Sinking Fund shall be maintained, invested and applied in suclrf manner as may be prescribed 22 The Corporation shall prepare, in such form and at suchtimc ever year as the State Government may direct budget in respect ofthe ﬁnancial year; nextCrrs1ring,showin:thc estimated receipts and expandit ureofthe Corporation 1_‘ 11- «1 5'

•

IE. • (1) The Corporation shall maintain proper accounts and prepare an Atinnal.statement of accounts including balance-sheet in such form as the State Government . may direct.

•(2) 'The accounts of the Corporation shall be subject to audit annually

•

by the Examiner, Local Fund Accounts and any expenditure incurred by him- in connection with such audit shall be payable by the Corporation to the Examiner, Local Fund Accounts.

(3) The Examiner, Local Fund Accounts or any Person authorised by him

'r ights, Privileges and authority in connection with such audit as the Examiner,

the same in Connection with the audit of accounts of the Corporation shall have

Local Fund Accounts has in connection with the audit of the accounts or a local

accounts, connected vouchers and -other documents and papers and- to inspect

books,

body and, in particular, shall have right to demand the production of

-the office of the Corporation.

. (4) The accounts of the Corporation as certified by the Examiner, Local Fdnd 'Accounts or any person authorised by him in that behalf tonether with the audit report thereof shall he forwarded annually to the Stale Governmen

(5) The State Government shall—

(a) cause the accounts of the Corporation, together with the audit

report thereon, received by it under sub-section (4) to be laid annually before each House of the State Legislature, and

(b) cause the accounts of the Corporation to be published in the pres- cribed manner and make available copies thereof for sale at a reasonable

price.

. 24. (1) The Chairman, the Managing Director or apy other member or any employee of the Corporation shall be liable to surcharge for the loss, waste or misapplication of any money or property cf the Corporation if such loss, -waste or misapplication is a direct consequence of his neglect or misconduct -while acting as such Chairman, Managing Director or other member or employee.

The procedure- of surcharge shall be such as may be prescribed.

Any amount found to be involved in any such loss, waste or inisn'PPli-

cation .as a result of proceedings for surcharge shall be recoverable as arrears of land revenue.

Nothing in sub-section (3) shall prevent the Corporation from deducting any amount referred to therein from any sum payable by the Corporation to

:Chairman, Managing Director or other member or employee, as the case may be.

Account. and Audit.

Sul charge.

CHAPTER V

' External Control Direction:: on

Question of policy

Annual '<courts.

(I) In the discharge of its functions under this Act, the Corporation, shall be.guided by such directions on questions of policy as may be 21\1

E11 to

it by the State Government.

(2)11 any question arises whether any matter is or is not a matter as respects which the -State Government may issue a direction under sub-section (I), the decision of the State Government thereon shall be final.

(I) The Corporation shall, as soon as may be after the end or each financial year, prepare and submit to the Slate Government before such date .and in such form as the State Government may direct, a reportci

account :of its activities during the previous financial year, and such report naallalSO giVC ran account of the activities, if any, which are likely to be undertaken by the icerporation in the next financial year and the State Government shall cause such report to be laid before each House of the State Legislature, as soon as may be, lacier it is. received by the State Government.

. (2) The Corporation shall furnish to the State Government at such times 'anthill such form and manner as the State Government may direct such statistics and returns and such particulars in regard to any proposed or existing actives

F.- the Corporat- ion' or any other • matter under the control of the Corpo t i raon RS the State Giwernment may from time- to time require,

.13 - (l) The Corporation'shall.maintain proper “CCOUnts and prepare'an a'niiuatstatcme'“ of aCCOunts InCluding balance-sheet in such form as the State. Government .inay direct~ .. . ‘(2)‘Th6 aCCounts of the Corporation shall be subject to audit annually V ”the Examiner, Local Fund Accounts and any expenditure incurred by 11”“ ‘“ ggnnection with such audit shall be (payable by the Corporation '0 ”‘c . Examiner, Local Fund Accounts. (3) The Eitaminer, Local Fund Accounts or any person authorised by ’hllll in eoiiiiCCtt0|t With the audit of accounts of the Corporation shall have tho Sftntc ”rights, privileges and authority In connection With such auditas the Examlmcji Local Fund Accounts has In connection With the audit of the accounts of a oia body and, in particular, shall have right to demand the production of boo S, ‘ accounts, connected vouchers and other documents and papers and-to ”15155“ the omcc of the Corporation. \ (4) The accounts of the Corporation as certiﬁed by the ExamineraLm'H' Fund Amounts or any person authorised by him in that behalf together “’"h ”‘0 audit report thereof shall be forwarded annually to the State Government- (5) [The State Government shall— _' (a) cause the accounts of the Corporation, together with the “d“ report thereon, received by it under sub-section (4) to be laid annually before each House of the State Legislature, and " (1;) cause the accounts of the Corporation to be published in the PWS' ' ‘ cribed manner and make available copies thereof for sale at. a reasonable price. 24. (l) The Chairman, the Managing Director or any other "1‘3!“th or any employee of the Corporation shall be liable to Surcharge for the '055: waste or inisapplication ol‘any money or property cfthc Corporation if Such loss, "V“Sl“ 0" misapplicatiOH is a direct consequence of his neglect or misCOIthCt while acting as such Chairman, Managing Director or other member or employee. . - (2) .The procedure of surcharge shall be such as maybe prescribed- a \ ~ . ‘ . '. (a) Any amount found to be involved in any such loss, waste or misappll cation as a result of proceedings for surcharge shall be recoverable a land revenue. i . ' (4) Nothing in sub-section (3) shall prevent the Corporation from dCClUCWE a’ny amount referred to therein from any sum payable by the Corpor‘ﬂm-‘l‘ ‘” IChairtnan, Managing Director or other member or employee, as the case may he. ‘ - CHAPTER V 'External Control final! beguided by such directions on questions of policy as may be 3"”3" ‘0 'l by the State Government. . (2) 'lfjriny question arises whether any matter is or is not a matter as I'CSPCCIS XlttPh the State Government may issue a direction under sub-section (1)» ”1° ccIston of the State Government thereon shall be ﬁnal. 26. (l) The Corporation shall, as soon as may be after the end 0f ”Ch financml year, prepare and submit to the State Government before su‘?h (WC and In such form as the State Government may direct, a report giving an “9091“ iofits activities during the previous ﬁnancial year, and such report shall 315° 54“" Lilli account of the activities, if any, which are likely to be undertaken by ”"3 igmt‘omtion in the next ﬁnancial year and the State Government shall can“ sue“ 5€%p°".‘0,b° laid before each House of the State Legislature, as soon as may be, it“ ter it is_ received by the State Government. ' n . gand i(2) The Corporation shall furnish to the Statc Government at suCh‘l'?” tindiio‘tsueh form and manner as the State Government may derCl' such st? ‘fllcs lat-th urns and‘SUCh particulars in regard to any proposed or extsting ac IVH‘lCS It: _ eCm‘lltltt'atlt‘iii or any other matter under the control ol'the (”moralion “‘5 the State Government may from time' to time t'th'il'Ct s arrears of 25: (I) In the discharge of its functions under this Act, the C(yi‘t?§‘"“'i““’ Surcharge. Direction? bu Question of policy Annual Reports.

Authentication (if proceedings, orders and other instruments of the Corporation.

Delegation of rowers.

Local bodies to assist the Cor- poration,

Protection for action taken in good faith,

Metnbers etc, deemed to be pubEc servants.

State Govern- ment may invest the officers with powers of Forest Officer,

Pcwer to make rules.

CHAPTER VI

Miscellaneous

(I) Every local body shall redder such assistance and furnish suet; information to the Corporation and make available for its inspection and. examination such records, maps, plans and other documents as it may require in connection with the performance of its functions under this Act.

(2) Notwithstanding anything contained in any other law for the time bein1:. in force, the State Government may give to any local body such directions as in its opinion are necessary or expedient for enabling the Corporation to perform:€(2 its functions under this Act and thereupon it shall be the duty of the local bodya to comply with such directions.

No suit, prosecution or other legal proceedings shall lie against the: State Government or the Corporation or the Chairman or the Managing Director); or any other member thereof or any employee of the State Government or the)r Corporation for anything which is in good faith done or intended to be done under' this Act or any rule made thereunder.

The Chairman, Managing Director or other members and employee ofthe Corporation shall be deemed, while acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of. section 21 of the Indian Penal Code.

All proceedings of the Corporation shall be authenticated by the signatt, tare of the Chairman or as the case may be, of the member presiding in the meetingi of the Corporation in the absence of the Chairman, and all orders and other truments issued by the Corporation shall be authenticated by the signature of such:lib, employee of the Corporation as may be authorised by it in this behalf.

6 (1) Subject to the provisions of this Act and the rules madei

thereunder, the State Government may by general or special order delegate. either unconditionally or subject to such conditions including the condition di review by itself, as may be specified in the order to the Corporation such of powers and duties under the Indian Forest Act, 1927 or any other law for the' time being in force, as it may deem necessary.

(2) Subject to the provisions of this Act and the rules made thercundel, the Corporation may, by general or special order, delegate either unconditicnalljr or subject to such conditions, including the condition of review by itself, as may. be specified in the order, to the Chairman or the Managing Director or an) other member or employee of the Corporation such of its powers and duties nal being the powers and duties delegated to it under sub-section (1), as it may deem necessary.

The State Governnient may invest the Managing Director or any erg, ployee of the Corporation with all or any of the powers of a Forest Officer undcr- section 72 of the Indian Forest Act, 1927, and the Managing Director or such employee in relation to such powers shall be deemed to be a Forest Officer within the meaning of clause (2) of section 2 of the Indian Forest Act, 19274

(1) The State Government may, by notification in the Gazette, malt; rules for carrying out the purposes of this Act,

(2) In particular, and without prejudice to the generality of the foregoin power, such rules may provide for all or any of the following matters, namelyi,i1.

. a the manner in which the Sinking Fund shall be established, maintained

invested and applied under section 21;

the procedure in respect of surcharge under section 24 includin the provision of appeal, if any, in respect thereof;

any other matter which has to be or may be, prescribed.

(3) All rules made under this Act shall as soon as may be after th , §, are made, be laid before each House of the Slate Legislature while it is in sessia for a total period of not less than thirty days extending in its one session or nint

than one successive sessions, and shall, unless some later date is appointed 0

' Local bodieito mist the Cor- poration. Protection for action taken in good faith. Members etc. deemed to be public servants_ Authentication of proceedings, orders and other instruments ofthe Corporation. Delegation of Powers. State Govern- mcnt may invest the otﬁcers with” Dowbrs of Forest Ofﬁcer, PC war to make rules. CHAPTER V] Miscellaneous 27. (1) "Every local body shall render such assistance and furnish suctiv" information to the Corporation and make available for its inspection and" examination such records, maps, plans and other documents as it may require in Connection with the performance of its functions under this Act. (2) Notwithstanding anything Contained in any other law for the time being..‘ in force, the State Government may give to any local body such directions as in its opinion are necessary or expedient for enabling the Corporation to perform its functions under this Act and thereupon it shall be the duty of the local body to comply with such directions. 28. No suit, prosecution or other legal proceedings Shall lie against th State Government or the Corporation ortlie Chairman or the Managing Dii‘cCtor or any other member thereof or any employee of the State Government or the, Corporation for anything which is in good faith done or intended to be done under‘ this Act or any rule made theieunderr 29. The Chairman, Managing Director or other members and employee.» oi'the Corporation shall be deemed, while acting or purporting to act in pursuancey ofaiiy ofthe provisions ofthis Act to be public servants within the meaning ot‘ ,_ section 21 of the Indian Penal Code. ' ‘ 30. All proceedings ot'the Corporation shall be authenticated by the signa— ture ofthe Chairman or as the case may be. ofthe member presiding in the meeting; ofthe Corporation in the absence ot‘the Chairman, and all orders and other ins- truments issued by the C)rp>ration shall be authenticated by the signature ofsucli employee ofthe Corporation as may be authorised by it in this behalf. 31. (1) Subject to the provisions of this Act and the rules mad 3 thereunder, the State Government may by general or special order delcgate’.t either unconditionally or subject to such conditions including the conditicno review by itSelf, as may be Speciﬁed in the order to the Corporation such of it powers and duties underthe Indian Forest Act. 1927 or any other law for-1h time being in force, as it may deem necessary. (2) Subject to the provisions of this Act and the rules made thercun the Corporation may, by general or special order, delegate either unconditiona or subject to such conditions, including the condition ofreview by. itself. as m be speciﬁed in the order, to the Chairman or the Managing Director or a other member or employee of the Corporation such of its powers and duties “9 being the powers and duties delegated to it under sub—section (1), as it ma _ deem necessary. ' ' = 32. The State Gavernm’ent may invest the Managing Director or any em: 3 ployee ofthe Corporation with all or any of'the powers ofa Forest Ofﬁcer under. section 72 of the Indian Forest Act, 1927, and the Managing Director of suqii _ employee in relation to such powers shall be deemed to be a Forest Ofﬁce; . within the meaning ofclause (2) of section 2 ofthe Indian Forest Act, 1927.422 ,, . 33. (l) The State Government may, by notiﬁcation in the Gazette, maltg‘ rules for carrying otit the purposes of this Act. .' (2) In particular, and without prejudice to the generality of the forego power, such rules may provide for all or any of the followmg matters, namely (a) the manner in which the Sinking Fund shtill be established, maintain invested and applied under section 2!; 1 (b) the procedure in respect of surcharge under section 24 includitt f; the provision of appeal, if any, in respect thereof; l5 (0) any other matter which has to be or may be, prescribed. (3) All rules made under this Act shall as, soon as may_ be after t «. are made, be laid before each House of the State Legislature while it is in sesstgk for a total period of not less thanthii'ty days extending in its one session or mgig than one successive sessions, and shall, unless some later date is‘ appomted ta ' /

:eyed from the date of their publication in the Gazette subject to such .nodla cation

th or aime ; ats as the two FIJUSJS of the Legislature may, luring the tai I . s period, agree to- mike! so howover than any such aplifizations or annalmmts shall be vothout prejudice to the validity of anything previously done there

under.

34. (I) The Corporation may, with the previous approval of the State mike regulations not inconsistent with this Act and the rules

:Governta-mit made thereuader for the administration of the Corporation.

(2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for or any of the following matters, namely: -

(a) salaries and allowances and conditions of service of the Managing Director and employees of the Corporation and travelling and daily allowances to be paid to the Chairman and non-official members;

(b) times and places of, and the procedure in regard to the transac- tion -of business in, the meetings of the Corporation ;

.(c) any..oth-er m liter For which provision is to be or may be made in the regulations.

(3) Until any regulations are made by the Corporation under sub-section (1) any regulatfons which may be so made by it, may be made by the State Government, and any regulations so made may be altered or rescinded by the Corporation in exercise of its power under sub-section (1).

. 35.. (1) The Uttar Pradesh Forest Corporation Ordinance, 1974; is hereby repealed. ,

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been dune or taken under this Act as if this Act had came into force on September 13, 1974.

Regulations

Repeal.

*0 10410 --t/0 11it0 90 MO OlfaireMST 122/ - -1975 --1323 ( U)

‘11.,“ ,, 1; date ofthzir publication i th G ’ ' h .: “fromt c n G 0-9!!!! Subject to such 11 did £201): or annulmznts as the two ngses of the Legislature may, luring therzil lperiod’ agree tormtke: so hswwer than any such mdiﬁsations or annulmgnts shall‘be v‘ithout prejudlce to the V‘Jlldlty of anything previously done there 'undd‘. ' . . £ _ . . . . ‘ 34; (1) The Corporation may,.w1tht_heprev10us approval of the State lI:GOVernm:ﬂt make regulations .not inconsrstent with this Act and the rules Lina“ (hereUJdCF for the administration of the Corporation. (2) in particular, an;l without prejudice to the generality of the foregoing pow". suCh regulations mJy provide for or any of the following matters, numélyi ' (a) salaries'and allowances and conditions of service of the Managing Director and employees of the Corporation and travelling and daily allowanCes to be paid to the Chairman and non-oﬁicial members: ' (b) timesxand plnCes of, and the procedure in regard to the transac- 'tion»of business in, the meetings of the Corporation; (a) any_,oth:r mitter for which provision is to be or may be made in I. the regulations. , (3) Until any regulations are made by the Corporation under sub-section (1) any regulations which may be so made by it, may be made by the State Government, and any regulations so made may be altered or rescinded by the Corporation in exercise of its power under sub-section (1). , 35. _(l) The Uttar Pradesh Forest Corporation Ordinance, 1974, is hereby ‘- repealed. , « ' (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act .as if this Act had came into force on September l3, 1974. Rezulations Repeal.

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Uttar Pradesh act 4 of 1975 : The to provide for the establishment of a Corporation for better preservation, supervision and development of forests and better exploitation of forest produce within the 'State and for matters connected therewith.

SECTIONS