12
mRrj izns"k _.k vuqrks'k vf/kfu;e] 1977
1
¿mRrj izns"k vf/kfu;e la[;k 4] 1977À ¿mRrj fo/kku lHkk us fnukad 13-07-1977 rFkk mRrj izns"k fo/kku ifj'kn~ us fnukad 15-07-1977 dh cSBd esa Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'V ªifr egksn; fnukad 23-07-1977 dks vuqefr iznku dh rFkk mRrj izns"kh; vlk/kkj.k xtV] ds fo/kk;h ifjf"k'V ds Hkkx 1 [k.M ¼d½ esa fnukad 23-07-1977 dks izdkf"kr gqvkAÀ
Hkwfeghu df̀'k Jfedksa] xzkeh.k f"kfYi;ksa] lhekUr d'̀kdksa] y?kq d'̀kdksa vkSj "kgjh etnwjksa dks _.kHkkj ls vuqrks'k dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds vV~Bkblosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS&& v/;k; ,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mRrj izns"k _.k vuqrks'k vf/kfu;e] 1977 dgk tk;sxkA laf{kIr uke] foLrkj vkSj izkjEHk
¼2½ bldk foLrkj lEiw.kZ mRrj izns"k esa gksxkA
¼3½ ;g 21 Qjojh] 1977 esa izo`Rr le>k tk;sxkA
2&& bl vf/kfu;e esa&& ifjHkk'kk,a
¼1½ fdlh _.kh ;k y?kq d'̀kd ds lEcU/k esa ^^okf'kZd ikfjokfjd vk;** dk rkRi;Z o'kZ 1976 esa mlds dqVqEc ds leLr lnL;ksa dh lHkh lzksrksa ls okf'kZsd vk; ds ;ksx ls gS(
¼2½ ^^vihy vf/kdkjh** dk rkRi;Z bl vf/kfu;e ds v/khu vihy dh
lquokbZ djus ds iz;kstuksa ds fy;s jkT; ljdkj }kjk fu;qDr fdlh vf/kdkjh ls gS( ¼3½ ^^flfoy U;k;ky;** ds vUrXkZr fuEufyf[kr Hkh gS %&
¼d½ izkUrh; fnokyk vf/kfu;e] 1920 ds v/khu vf/kdkfjrk dk
iz;ksx djus okyk dksbZ U;k;ky;(
¼[k½ la;qDr izkUr iapk;rjkt vf/kfu;e] 1947 ds v/khu LFkkfir
dksbZ U;k; iapk;r(
¼x½ izkUrh; y?kqokn U;k;ky; vf/kfu;e] 1887 ds v/khu "kfDr;ksa
dk iz;ksx djus okyk dksbZ U;k;ky;(
¼4½ ^^ysunkj dk rkRi;Z ,sls O;fDr ls gS] ftls ;k ftlds laca/k esa fdlh _.kh ;k y?kq d'̀kd us dksb Z _.k fy;k gks ;k mixr fd;k gks vkSj blesa ,sls O;fDr ds nk;kn ¿;k leuqnsf"krÀ
2
Hkh lfEefyr gS( 1- mns"; vkSj dkj.kksa ds fooj.k ds fy, dÌk;k fnukad 11-07-1977 dk ljdkjh vlk/kkj.k xtV fo/kk;h ifjf"k'V Hkkx 3 [k.M ¼d½ nsf[k;sA
2- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 2 ¼d½ }kjk vUr%LFkkfirA
13
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 2À ¼5½ ^^_.k** esa fdlh ysunkj ds izfr udn ;k oLrq :Ik esa izfrHkwr ;k vizfrHkwr ,slk leLr nkf;Ro Hkh lfEefyr gS] tks flfoy U;k;ky; dh fdlh fMØh ;k vkns"k ds v/khu ;k vU; izdkj ls fdlh _.kh ;k y?kq d'̀kd }kjk ns;k gks vkSj bl vf/kfu;e ds izkjEHk ds fnukad ij fo|eku gks] pkgs og "kks/; gks ;k ugh( ¼6½ _.kh** dk rkRi;Z ,sls Hkwfeghu df̀'k Jfed] lhekUr d'̀kd] xzkeh.k f"kYih ;k "kgjh etnwj ls gS] ftl ij dksbZ _.k ckdh gks] fdUrq blesa dksbZ y?kq] d'̀kd lfEefyr ugha g S(
¼7½ fdlh _.kh ds laca/k esa ^^dqVqEc** dk rkRi;Z _.kh] ;k ml _.kh dh iRuh ;k] ;FkkfLFkfr] mldk ifr vkSj nksuksa esa ls fdlh ,d ;k nksuksa ds vfookfgr vo;Ld viR;ksa ls gS(
¼8½ ^^Hkwfeghu df̀'k Jfed** dk RkkRi;Z ¿fdlh xzke esa fuokl djus okysÀ
1
ml O;fDr ls gS] ftlds ikl bl vf/kfu;e ds izkjEHk ds fnukad ij dksbZ Hkwfe u gks vkSj ftldh thfodk dk eq[; lk/ku df̀'k Hkwfe ij "kkjhfjd Je gS] vkSj blesa ,slk O;fDr Hkh lfEefyr gS] tks etnwjh ij] pkgs mldk Hkqxrku udn ;k oLrq :Ik esa ;k va"kr% udn ;k va"kr% mithfodk esa yxk gks] vFkkZr&&& ¼d½ df̀'k dk;Z] ftlesa [ksrh djuk vkSj Hkwfe dks tksruk Hkh lfEefyr gS(
¼[k½ nqX/k"kkyk m|ksx(
¼x½ fdlh m|kuh; inkFkZ dk mRiknu] [skrh] mxkbZ vkSj dVkbZ( ¼?k½ Ik"kq/ku] e/kqeD[kh ;k dqDdV ikyu( vkSj
¼³½ fdlh Qkje ij [ksrh dh fØ;kvksa ¼ftlesa taxykrh ;k
dkBcUnh fØ;k;sa lfEefyr gSa½ ls vkuq'kafxd ;k lEc) :Ik esa fd;k x;k dksbZ dk;Z vkSj Qkje dh mit dks cktkj ds fy;s rS;kjh vkSj dksYM LVksjst ;k vU; Hkk.Mkxkj ;k cktkj ;k ifjogu ds fy;s okgu dh lqiqnZxh(
¼9½ ^^lhekUr d'̀kd** dk rkRi;Z fdlh xzke esa fuokl djus okys ,sls O;fDr ls gS] ftlds ikl bl vf/kfu;e ds izkjEHk ds fnukad ij ,d gsDVsvj vflafpr Hkwfe ls] vuf/kd df̀'k Hkwfe gks vkSj ftldh thfodk dk eq[; lk/ku df̀'k Hkwfe ;k ,slh Hkwfe ij "kkjhfjd Je }kjk izkIr vk; gks vkSj mlesa vlkeh ds :i esa ;k lk>hnkj ds :i esa [ksrh djus okyk O;fDr lfEefyr gS(
¼10½ ^^xzkeh.k f"kYih** dk rkRi;Z xkao esa fuokl djus okys ,sls O;fDr ls gS] ftlds ikl bl vf/kfu;e ds izkjEHk ds fnukad ij dksbZ df̀'k Hkwfe u gks vkSj ftldh thfodk dk eq[; lk/ku fuEufyf[kr ls lEcfU/kr "kkjhfjd Je gS%&& ¼d½ df̀'k ;k mlls lEcfU/kr iz;kstuksa ds fy;s mi;ksx esa yk;s tkus okys ijEijkxr vkStkj] midj.k vkSj vU; oLrqvksa ;k lkeku dk fuekZ.k ;k mudh ejEer( ;k
¼[k½ vius gh Je ls ;k vius dqVqEc ds lnL;ksa ds Je ls dksbZ vU; f"kYideZ(
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 2 ¼[k½ }kjk vUr%LFkkfirA
14
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 2&3À ¼11½ ^^y?kq d'̀kd** dk rkRi;Z xkao esa fuokl djus okys ,sls O;fDr ls gS] ftlds ikl bl vf/kfu;e ds izkjEHk ds fnukad ij ,d gSDVsvj ls vf/kd fdUrq nks gSDVj ls vuf/kd vflafpr Hkwfe gks vkSj ftldh thfodk dk eq[; lk/ku df̀'k Hkwfe ;k , slh Hkwfe ij "kkjhfjd Je }kjk izkIr vk; gks vkSj mlesa vlkeh ds :i esa ;k lk>hnkj ds :i esa [ksrh djus okyk O;fDr lfEefyr gS(
¼12½ ^^"kgjh etnwj** dk rkRi;Z fdlh ,slh O;fDr ls gS] && ¼d½ tks fdlh xkao esa fuokl u djrk gS( vkSj
¼[k½ ftlds dqVqEc ds ikl bl vf/kfu;e ds izkjEHk ds fnukad ij dksbZ ;Fkkoj lEifRr u gks( vkSj
¼x½ ftldh thfodk dk eq[; lk/ku Lo;a viuk ;k vius dqVqEc ds lnL; dk "kkjhfjd Je gS ¼ftlesa fdlh f"kYi dk O;oLkk; Hkh lfEefyr gS½ vkSj blesa fjD"kk pkyd ;k lQkbZdkj Hkh lfEefyr gS] fdUrq blesa ,slk O;fDr lfEefyr ugha gS] ftl ij&&
¼,d½ 31 ekpZ] 1975 vkSj 31 ekpZ 1976 dks lekIr gksus
okys nksuksa foRrh; o'kZ esa vk;dj vf/kfu;e] 1961 ds v/khu vk; dj fu/kkZfjr fd;k x;k gS(
¼nks½ 31 ekpZ] 1975 vkSj 31 ekpZ] 1976 dks lekIr gksus okys nksuksa foRrh; o'kZ esa mRrj izns"k fcØh&dj vf/kfu;e] 1956 ds v/khu fcØh&dj fu/kkZfjr fd;k x;k gSA
¼13½ ^^xkao** dk ogh vFkZ gksxk] tks mlds fy;s mRRkj izns"k tehankjh fouk"k vkSj Hkwfe&O;OkLFkk vf/kfu;e] 1950 dk /kkjk 3 ds [k.M ¼25½ esa fn;k x;k gSA
Li'Vhdj.k&,d& [k.M ¼7½ ds iz;kstukFkZ ^^vo;Ld** dk rkRi;Z ml O;fDr ls gS] ftlus viuh vk;q ds vV~Bkjg o'kZ iwjs u fd;s gksaA Li'Vhdj.k&nks& [k.M ¼9½ vkSj ¼11½ ds iz;kstuksa ds fy;s ,d gSDVj flafpr Hkwfe nks gSDVj vflafpr Hkwfe ds cjkcj gksxhA
Li'Vhdj.k&rhu& in ^^flafpr Hkwfe** vkSj ^^vflafpr Hkwfe** ds Øe"k% ogh vFkZ gksaxs] tks muds fy;s mRrj izns"k vf/kdre tksr lhek vkjksi.k vf/kfu;e] 1960 esa fn;s x;s gSaA
¿Li'Vhdj.k&pkj& tgka fdlh O;fDr us bl vf/kfu;e ds izkjEHk gksus ds iwoZ fdlh lEifRr dk vUrj.k fd;k gks vkSj izkarh; fnokyk vf/kfu;e] 1920 ds v/khu ,sls vUrj.k ds vfHk"kwU;u ds fy, dksbZ dk;Zokgh ,sls izkjEHk ds fnuakd dks fopkjk/khu gks] ogka bl iz"u dk fd vUrjd lhekUr d'̀kd gS ;k y?kq d'̀kd] vo/kkj.k ,slh dk;Zokgh esa fn;s x;s vfUre vkns"k ij fopkj djus ds i"pkr~ gh fd;k tk;xkAÀ
1
3&& ,rn~}kjk] ?kksf'kr fd;k tkrk gS fd bl vf/kfu;e ds micU/k lafo/kku ds vuqPNsn 39 ds [k.M ¼[k½ vkSj ¼x½ esa fofufnZ'V rRoksa dks lqfuf"pr djus dh fn"kk esa jkT; dh uhfr dks dk;kZfUor djus ds fy;s gSA
?kks'k.kk
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 2 ¼x½ }kjk c<+k;k x;kA
15
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 4&5À v/;k; nks
_.kh dks vuqrks'k
4&& rRle; izo`Rr fdlh fof/k esa ;k fdlh ,slh fof/k ds vk/kkj ij izHkkoh fdlh lafonk] fMØh ;k vU; fy[kr esa fdlh ckr ds gksrs gq;s Hkh vkSj bl vf/kfu;e esa vU;Fkk Li'V :i ls fd;s x;s mDr micU/k ds flok; &&
_.k pqdkuk
¼d½ bl vf/kfu;e ds izkjEHk ds fnukad ij fdlh _.kh }kjk] ftldh okf'kZd ikfjokfjd vk; nks gtkj pkj lkS :i;s ls vf/kd u gks] ns; izR;sd _.k O;kt lfgr] ,sls izkjEHk ds fnukad ls iwjh rkSj ls mUeksfpr le>kk tk;xk( ¿¼[k½ ,sls izkjEHk ds fnukad ij fdlh _.kh }kjk] ftldh okf'kZd ikfjokfjd vk; nks gtkj pkj lkS :i;s ls vf/kd gks] ns; izR;sd _.k iwjh rkSj ls mUeksfpr gks tk;xk] ;fn _.kh&&
¼,d½ viuk _.k pqdkus esa] ,sls izkjEHk ds iwoZ fdlh le; _.k ds lEcU/k esa ewy /kujkf"k dh nqxquh /kujkf"k dk Hkqxrku dj pqdk gS vkSj ,slk mUekspu ,sls izkjEHk ds nfukad ls izHkkoh gksxk(
¼nks½ ,sls izkjEHk ds fnukad ds i"pkr ,slh /kujkf"k dk] tks ,slk _.k pqdkus esa igys gh nh x;h fdlh jkf"k dks feykdj _.k ds lEcU/k esa ewy /kujkf"k ds nqxqus ds cjkcj ;k mlls vf/kd gS] ;k okLro esa ns; /kujkf"k dk] tks Hkh de gks] Hkqxrku djrk gS vkSj ,slk mUekspu ,sls Hkqxrku ds fnukad ls izHkkoh gksxkAÀ
1
Li'Vhdj.k& bl /kkjk dh fdlh ckr dk ;g vFkZ ugha yxk;k tk;xk fd dksbZ _.kh bl vf/kfu;e ds izkjEHk ds iwoZ mlds }kjk Hkqxrku fd;s x;s ;k mlls olwy fd;s x;s _.k ds fdlh Hkkx dh okilh dk gdnkj gksxkA 5&& tgka fdlh _.kh }kjk ns; dksbZ _.k /kkjk 4 ds v/khu mUeksfpr gks x;k gks] ogka rRle; izo`Rr fdlh fof/k ;k fdlh lafonk] fMØh ;k vU; fy[kr esa fdlh ckr ds gksrs gq, Hkh] bl izdkj mUekspu ds fnukad ls fuEufyf[kr ifj.kke gksaxs] vFkkZr&& _.k pqdrk gksus dk
ifj.kke
¼d½ dksbZ ,slk _.k _.kh ls ;k mldh fdlh taxe ;k LFkkoj lEifRr ls ;k mlds fo:} olwyh ;ksX; ugha gskxk vkSj u rks fdlh ,slh lEifRr ij ,sls _.k ls lacaf/kr fdlh fMØh dk vkns"k ds fu'iknu esa fdlh izdkj dh dqdhZ] foØz; ;k dk;Zokgh ds fy;s nkf;Ro gksxk(
¼[k½ dksbZ flfoy U;k;ky; fdlh _.k dh] ftlesa C;kt Hkh] ;fn dskbZ gks] lfEefyr gS] olwyh ds fy;s ,sls _.kh ds fo:) dksbZ okn ;k dk;Zokgh xzg.k ugha djsxk %
¿ijUrq&
¼,d½ tgka dksbZ okn ;k dk;Zokgh ,slh _.kh vkSj fdlh vU; O;fDr ds fo:) la;qDr :i lafLFkr dh tk;] ogka bl [k.M dh dksbZ okn vkSj okn ;k dk;Zokgh] tgka rd mudk lEcU/k ,sls vU; O;fDr ls gS] ds vuqj{k.k ds laca/k esa ykxw u gksxh(
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 3 }kjk izfrLFkkfirA
16
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 6À ¼nks½ tgka bl vf/kfu;e ds izkjEHk ds iwoZ vkSj i"pkr~ fn;s x;s _.k ds laca/k esa la;qDr :i ls dksbZ okn fdlh _.kh ds fo:) lafLFkr fd;k tk;] ogka bl [k.M dh dksbZ ckr] ,sls izkjEHk ds i"pkr~ fn;s x;s _.k ds laca/k esa okn ds vuqj{k.k ij ykxw ugha gksxh(À
1
¼x½ ,sls _.kh ds fo:) fdlh ,sls _.kh dh olwyh ds fy;s bl vf/kfu;e ds izkjEHk ds fnukad ij yafcr leLr okn vkSj dk;Zokgh] ftlesa vihy] iqujh{k.k] dqdhZ ;k fu'iknu dh dk;Zokfg;ka Hkh lfEefyr gS] milfefr gks tk;sxh % ijUrq bl [k.M dh dksbZ ckr&&
¼,d½ fdlh ,sls taxe lEifRr ds foØ; ij] ftldk vk;kstu
vkSj milagkj ,sls izkjEHk ds iwoZ fd;k x;k gks] ;k
¼nks½ fdlh ,sls LFkkoj lEifRr ds foØ; ij] ftldh iqf'V ,sls izkjEHk ds iwoZ dh x;h gks] ykxw u gksxh %
¿ijUrq ;g vkSj fd [k.M ¼[k½ dk ijUrqd ;Fkko";d ifjorZuksa lfgr] bl [k.M esa fufnZ'V fdlh okn ;k dk;Zokgh ij mlh izdkj ykxw gksxk] ftl izdkj og ml [k.M esa fofufnZ'V fdlh okn ;k dk;Zokgh ij ykxw gksrk gS(À
2
¼?k½ izR;sd _.kh] tks fdlh ,sls _.k ds laca/k esa nh x;h fdlh fMØh ds fu'iknu esa flfoy dkjkxkj esa fu:) gks] ijUrq NksM+ fn;k tk;sxk( ¼³½ fdlh _.kh }kjk fxjoh j[kh x;h izR;sd taxe lEifRr] ,sls _.kh ds i{k esa fueqZDr gks tk;sxh vkSj ysunkj ¿***À3mls _.kh dks okil djus ds fy;s ck/; gksxk(
¿¼p½ fdlh _.kh }kjk fu'ikfnr LFkkokj lEifRr ds izR;sd ca/kd dk ekspu gks tk;sxk vkSj ca/kd&xzLr lEifRr _.kh ds i{k esa fueqZDr dj nh tk;sxhAÀ
4
6&& ¼1½ /kkjk 5 ds [k.M ¼³½ esa fu'ikfnr fufnZ'V izR;sd ysunkj ,slh vof/k ds Hkhrj] tks fofgr dh tk;] ml {ks= ij] tgka ysunkj ds dkjokj dk lkekU; LFkku gks] vf/kdkfjrk j[kus okys rglhynkj dks ,sls izi= esa] tks fofgr fd;k tk;] fooj.k&i= izLrqr djsxk] ftlesa mu lHkh O;fDr;ksa ds uke] ftUgksaus mlds ikl taxe lEifRr fxjoh j[kh gks] ,sls lEifRr dk Lo:i o o.kZu m/kkj nh x;h vkSj bl vf/kfu;e ds izkjEHk ij ns; /kujkf"k] C;kt dh nj vkSj ,sls vU; C;kSjs lekfo'V gksaxs] tks fofgr fd;s tk;saA ysunkj }kjk fooj.k vkfn
izLrqr djuk
¼2½ /kkjk 5 ds [k.M ¼³½ esa fufnZ'V _.kh Hkh vius }kjk fxjoh j[kh x;h taxe lEifRr ds okilh ds fy;s ml {ks= ij] tgka mlds ysunkj ds dkjokj dk lkekU; LFkku gks] vf/kdkfjrk j[kus okys rglhynkj dks vkosnu i= ns ldrk gSA
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 4 ¼d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA
17
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 6À ¼3½ mi/kkjk ¼1½ ds v/khu fooj.k&i= ;k mi/kkjk ¼2½ ds v/khu vkosnu&i= izkIr gksus ij vkSj fofgr jhfr ls tkap djus ds i"pkr~ rglhynkj bl ckr dk vo/kkj.k vkns"k }kjk djsxk fd] &&
¼,d½ tgka mi/kkjk ¼1½ ds v/khu ysunkj }kjk fooj.k&i= izLrqr fd;k x;k gks] ogka mu O;fDr;ksa esa ls] ftUgksaus ysunkj ds ikl taxe lEifRr fxjoh j[kh gS] dkSu O;fDr /kkjk 5 ds v/khu vuqrks'k ds gdnkj gS( vkSj ¼nks½ tgka mi/kkjk ¼2½ ds v/khu _.kh }kjk vkosnu&i= fn;k x;k gks] ogka D;k _.kh /kkjk 5 ds v/khu vuqrks'k dk gdnkj gS(
vkSj ysunkj dks vkns"k esa fofufnZ'V fnukad ij mlds iwo Z ,sls _.kh }kjk fxjoh j[kh x;h taxe lEifRr dks izLrqr djus dk funs"k nsxkA ¼4½ tgka _.kh }kjk fxjoh j[kh x;h taxe lEifRr ysunkj ds fdlh vUrfjrh ds dCts esa gks] ogka ysusnkj ,sls vUrfjrh ds mDr lEifÙk dk ekspu djsxk vkSj mls mi/kkjk ¼3½ esa fufnZ'V vkns"k es fofufnZ'V fnukad ij ;k mlds iwoZ izLrqr djsxkA ¼5½ ;fn ysunkj mi/kkjk ¼3½ ds vkns"k esa ;Fkk funsf"kr taxe lEifRr dks izLrqr djus esa foQy jgk gS rks &&
¼d½ rglhy nkj ysunkj ds ;k ysunkj ds vUrfjrh ds] tks /kkjk 25 ds [k.M ¼?k½ ;k [k.M ¼³½ esa fufnZ'V cSad esa fHkUUk gks] ifjlj esa izos"k dj ldrk gS vkSj ryk"kh ys ldrk gS vkSj mDr lEifRr dk vfHkxzg.k dj ldrk gS( vkSj ¼[k½ tgka mDr taxe lEifRr /kkjk 25 ds [k.M ¼?k½ ;k [k.M ¼³½ fufnZ'V fdlh cSad ds dCts esa gks] ogka rglhynkj &
¼,d½ vkns"k }kjk] mDr cSad dks funs"k nsxk fd vkns"k esa
fofufnZ'V fnukad ij ;k mlds iwoZ rglhynkj ds ikl mDr taxe
lEifRr] ,sls fooj.k&i= lfgr] ftlesa mDr lEifRr ds laca/k esa mDr laLFkk dks ns; jkf"k dk fofunsZ"k gksxk] tek dh tk; vkSj lkFk gh lkFk mDr cSd dks bl vk"k; dk izek.k&i= tkjh djsxk fd mDr cSad lEifRr ds laca/k esa mDr cSad dks ns; jkf"k dks ysunkj ls bl izdkj olwy fd;k tk;sxk ekuks og Hkw&jktLo dh cdk;k gks vkSj mDr cSad dks vnk fd;k tk;sxk( vkSj
¼nks½ mDr cSad }kjk rglhynkj ds ikl mDr lEifRr tek djus
ij] taxe lEifRr dh izkfIr fyf[kr :i esa Lohdkj djsxk vkSj ysunkj ls ,slh jkf"k dks olwy djus dh dk;Zokgh bl izdkj djsxk] tks mDr cSad dks mDr lEifRr ds laca/k esa ns; gks] ekuks og Hkw&jktLo dh cdk;k gks vkSj ,slh olwyh ij mldk Hkqxrku mDr cSad dks djsxkA
¼6½ fxjoh j[kh x;h lEifRr ds bl izdkj izLrqr ;k olwy ;k tek fd;s tkus ds i"pkr~ rglhynkj mDr lEifRr _.kh dks ns nsxkA
¼7½ mi/kkjk ¼3½ ds v/khu ekeys dk vo/kkj.k yafcr jgus rd] dksbZ ysunkj ;k ysunkj dk vUrfjrh] _.kh }kjk fxjoh j[kh xbZ dksbZ taxe lEifRRk u rks cspsxk] u fxjoh j[ksxk vkSj u vU; izdkj ls fuLrkfjr djsxkA
18
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 6d&7À ¼8½ mi/kkjk ¼5½ esa ;k rRle; izo`Rr fdlh vU; fof/k esa nh x;h fdlh ckr ds gksrs gq, Hkh] rglhynkj&
¼d½ ysunkj ds ;k ysunkj ds vUrfjrh ds] tks /kkjk 25 ds [k.M ¼?k½ ;k [k.M ¼³½ esa fufnZ'V cSad ls fHkUUk gks] ifjlj esa izos"k dj ldrk gS vkSj ryk"kh ys ldrk gS vkSj _.kh }kjk fxjoh j[kh xbZ taxe lEifRr dk vfHkxzg.k vkSj mldh lqjf{kr vfHkj{kk ds fy;s izcU/k dj ldrk gS(
¼[k½ bl ckr dk vo/kkj.k djkus dh dk;Zokgh djsxk fd bl izdkj vf/kxzg.k dh xbZ dkSu lh taxe lEifRr _.kh dks fueqZDr dh tk; vkSj rn~uqlkj vkns"k nsxkA
¼9½ ryk"kh ysus vkSj vf/kxzg.k djus ls lEcaf/kr n.M izfØ;k lafgrk] 1973 dh /kkjk 100 vkSj 165 ds mica/k ;FkklaHko] mi/kkjk ¼5½ vkSj ¼8½ ds v/khu ryk"kh fy, tkus vkSj vfHkxzg.k djus ds laca/k esa ykxw gksaxsA
¿6&d&& ¼1½ /kkjk 5 ds [k.M ¼p½ esa fofufnZ'V _.kh cU/kd&xzLr lEifRr dks iznku djus ds fy, ml {ks= esa] mlesa ,slk _.kh lk/kkj.kr;k fuokl djrk gks] vf/kdkfjrk j[kus okys _.k ifjlks/ku vf/kdkjh dks vkosnu&i= ns ldrk gSA LFkkoj lEifRr dk fueqZDr
fd;k tkuk
¼2½ ¼d½ ,slk vkosnu i= izkIr gksus ij vkSj fofgr jhfr ls tkap djus ds i"pkr~ _.k ifj"ksk/ku vf/kdkjh ca/kd xzLr lEifRr dks fueqZDr djus dk vkns"k nsxk vkSj fofgr izi= esa ekspu izek.k&i= nsxk] tks fdlh U;k;ky; ;k vU; izkf/kdkjh ds le{k fdlh dk;Zokgh esa ,sls ekspu ds lk{; ds :i esa vuqeU; gksxk(
¼[k½ _.k ifj"kks/ku vf/kdkjh ysunku ;k ysunkj ds vUrfjrh dks& ¼,d½ vkns"k esa fofufnZ'V fnukad dks ;k mlds iwoZ _.kh dks cU/kd&xzLr lEifRr dk dCtk nsus dk funs"k Hkh nsxk] ;fn cU/kd&xzLr lEifRr _.kh ds dCts esa igys ls u gks( vkSj
¼nks½ vkns"k esa fofufnZ'V fnukad dks ;k mlds iwoZ cU/kd foys[k ;k vU; nLrkost izLrqr djus dk Hkh funs"k nsxk vkSj _.kh ifj"kks/ku vf/kdkjh cU/kd foys[k ;k vU; nLrkost ij ekspu dk i'̀Bkadu djsxkA
¼3½ mi/kkjk ¼2½ ds v/khu vkns"k ds fy, dk;Zokgh yafcr jgus rd dksbZ ysunkj ;k ysunkj dk vUrfjrh _.kh }kjk cU/kd xzLr lEifRr ds laca/k esa u rks vius fgr dk vUrj.k ;k vU;Fkk leuqns"ku djsxk vkSj u vius iqjksoU/k vf/kdkjksa dk iz;ksx djsxkA ¼4½ tgka ysunkj }kjk fdlh cSad dks cU/kd&xzLr lEifRr vUrfjr dj nh xbZ gks ;k cU/kd&xzLRk lEifRr esa dksbZ vf/kdkj leqnsf"kr fd;k x;k gks] ogka _.k ifj"kks/ku vf/kdkjh ysunkj ls ,slh /kujkf"k] tks mDr caU/kd&xzLr lEifRr ds laca/k esa ,sls cSad dks ns; gks] mlh izdkj olwy djsxk ekuks og Hkw&jktLo dk dksbZ cdk;k gks] vkSj mls mDr cSad dks nsxkAÀ
1
7&& /kkjk 6 ds v/khu rglhynkj dk izR;sd vkns"k] /kkjk 8 ds vUrxZr vihy ds v/khu jgrs gq;s] vfUre gksxk vkSj fdl U;k;ky; esa ml ij vkifRr ugha dh tk;sxhA rglhynkj ds vkns"k dk
vfUre gksuk
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 5 }kjk tksM+k x;kA
19
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 8&11À 8&& ¼1½ /kkjk 6 ds v/khu rglhynkj }kjk ¿;k /kkjk 6&d ds v/khu _.k ifj"kks/ku vf/kdkjh }kjkÀ
1
fn;s x;s vkns"k ls O;fFkr dksbZ O;fDr ,slh vof/k ds Hkhrj vkSj ,slh jhfr ls] tks fofgr dh tk;] vihy vf/kdkjh dks vihy dj ldrk gSA ¼2½ vihy dk fofu"p; djus esa vihy vf/kdkjh ,slh izfØ;k dk vuqlj.k djsxk] tks fofgr dh tk; vkSj ,slh vihy ij ,sls vf/kdkjh dk fofu"p; vfUre gksxk vkSj fdlh U;k;ky; esa ml ij vkifRr ugha dh tk ldsxhA
rglhynkj ds vkns"k ds
fo:} vihy
9&& ¼1½ bl vf/kfu;e ds izkjEHk ds i"pkr~ _.kh }kjk ns; fdlh _.k ds laca/k esa dksbZ C;kt ugha yxk;k tk;xkA
¼2½ ,sls izkjEHk ds iwoZ dk fdlh vof/k ds fy;s fdlh _.k ij ns; C;kt dh x.kuk mDr _.k ij fdlh fof/k] :f< ;k lafonk ds v/khu ykxw nj ls] ;k N% izfr"kr izfro'kZ dh nj ls] tks Hkh de gks] dh tk;xh vkSj leLr /kujkf"k dks tks vnk ;k tek dh tk;] izFker% C;kt dh en essa vkSj "ks'k dks] ;fn dksbZ gksa] ewy/ku dh en esa tek fd;k tk;xkA C;kt laca/kh fo"ks'k micU/k
v/;k; & rhu
y?kq d̀'kdksa ls olwy fd;s tkus ;ksX; _.k dk vf/kLFkxu
10&& ¼1½ bl vf/kfu;e ds izkjEHk ds fnukad ij fdlh y?kq d'̀kd }kjk ns; fdlh _.k ;k mlds Hkkx dh] ftlesa mldk C;kt Hkh lfEefyr gS] olwyh ds fy, ,sls izkjEHk ds fnukad ls ,d o'kZ dh vof/k ds fy;s mlds fo:} dksbZ okn lafLFkr ugha fd;k tk;xk vkSj ,sls vuqrks'k ds fy, igys ls yfEcr izR;sd okn ,sls izkjEHk ls ,d o'kZ dh vof/k ds fy;s LFkfxr jgsxkA
dfri; _.k dh olwyh
dk LFkxu
¼2½ ,sls izkjEHk ds fnukad ds iwoZ mixr nkf;Ro ds vk/kkj ij flfoy U;k;ky; }kjk ikfjr /ku ds fy;s fdlh fMØh ds fu'iknu esa lHkh dk;Zokfag;ka ;k iqjksscU/k ;k foØ; ds fy;s fdlh izkjfEHkd fMØh dks vfUre :i nsus dh dk;Zokfg;ka ;k foØ; ds fy;s fdlh vafre fMØh ds fu'iknu dh dk;Zokfg;ka] ftlesa okn&_.kh ;k izfroknh y?kq d'̀kd gks] okn&_.kh ;k izfroknh }kjk vkosnu djus ij mlds fo:) mDr fnukad ls ,d o'kZ dh vof/k ds fy;s LFkfxr dj nh tk;sxhA
¼3½ ¿***À2mi/kkjk ¼2½ ds v/khu LFkfxr fMØh ds fu'iknu esa [kMh+ Qly] df̀'k mRiknu] i"kq/ku vkSj "kh?kz u'V gksus okyh vU; taxe lEifRr dh lHkh dqdhZ izR;kâr gks tk;xhA
11&& ¼1½ fdlh _.k ds laca/k esa fdlh fMØh ;k vkns"k ds fu'iknu esa bl vf/kfu;e ds izkjEHk ls flfoy dkjkxkj esa fu:} izR;sd y?kq d'̀kd NksM+ fn;k tk;xkA ¼2½ dk sbZ y?kq d'̀kd fdlh Hkh fLFkfr esa] fdlh ,slh fMØh ds fu'iknu esa] bl vf/kfu;e ds izkjEHk ls ,d o'kZ dh vof/k rd fxj¶rkj ;k flfcy U;k;ky; esa fu:) ugha fd;k tk ldsxkA
fujks/k ls fueqZfDr
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 6 }kjk izfrLFkkfirA
20
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 12]&17À 12&& jkT; ljdkj] vf/klwpuk }kjk] /kkjk 10 ;k /kkjk 11 esa fufnZ'V ,d o'kZ vof/k dks ¿nks o'kZ ls vuf/kdÀ
1
vof/k ds fy;s vxzrj c
jkT; ljdkj dh "kfDr
13&& /kkjk 9 ds micU/k] ;Fkko";d ifjorZu lfgr y?kq d'̀kd ij mlh izdkj ykxw gksaxs] ftl izdkj os _.kh ij ykxw gksrs gSaA
dfri; micU/k y?kq
d`'kdksa ij ykxw gksaxs
14&& fdlh y?kq d'̀kd }kjk] ftlds fo:} fu'iknu dh dk;Zokgh bl vf/kfu;e ds v/khu ;k /kkjk 36 dh mi/kkjk ¼1½ ds }kjk fujflr vf/kfu;fefr;ksa esa fdlh ds v/khu LFkfxr dj nh xbZ gS] ¿10 vDV~wcj] 1975 dks ;k mlds i"pkr~ fd;k x;k LFkkoj lEifRr dk izR;sd vUrj.kÀ
2
ml ysunkj ds] ftldk nkok ,sls y?kq d'̀kd ds fo:} foQy ;k foyfEcr gks x;k gS] fodYi ls "kwU;dj.kh; gksxkA dfri; vUrj.k
"kwU;dj.kh; gksaxs 15&& fdlh _.k dh olwyh ds fy, fdlh okn] vihy] vkosnu ;k vU; dk;Zokgh ds fy, ¼ftlesa ,sl okn] vihy ;k dk;Zokgh esa nh xbZ fMØh ds fu'iknu ds fy;s dksbZ vkosnu&i= Hkh lfEefyr gS½ ifjlhek vof/k dh x.kuk djus esa ml vof/k dk] ftlesa bl v/;k; ds v/khu ,slh dk;Zokgh oftZr ;k LFkfxr dh xbZ gks] viotZu fd;k tk;xkA ifjlhek vof/k dk viotZu
v/;k; & pkj
y?kq d̀'kdksa ds _.k dh ek=k dks ?kVkuk
16&& jkT; ljdkj] y?kq d'̀kdksa vkSj muds ysunkjksa ds chp _.k ds ifj"kks/ku ds iz;kstukFkZ] vf/klwpuk }kjk] _.k ifj"kks/ku vf/kdkjh fu;qDr dj ldrh gS vkSj blh izdkj og {ks= fu/kkZfjr dj ldrh gS] ftlesa os viuh vf/kdkfjrk dk iz;ksx djsaxsA _.k ifj"kks/ku vf/kdkfj;ksa
dh fu;qfDr
17&& ¼1½ y?kq d'̀kd] bl vf/kfu;e ds izkjEHk ds fnukad ls ¿nks o'kZÀ 3 dh vof/k ds
Hkhrj ml {ks= ds] ftlesa ,slk d'̀kd fuokl djrk gS ;k mldh dksbZ Hkwfe gS] _.k ifj"kks/ku vf/kdkjh dks vius _.k ds vo/kkj.k ds fy;s vkosnu dj ldrk gSA _.k dk vo/kkj.k djus
ds fy;s vkosnu&i=
¼2½ tc rd y?kq d'̀kd u s igys ls gh mi/kkjk ¼1½ ds v/khu dksbZ vkosnu&i= u fn;k gks] mlds ysunkjksaa esa ls dksbZ mlh jhfr ls ml izkf/kdkjh dks] ftldks vkSj ftl jhfr ls] y?kq d'̀kd us ml mi/kkjk ds v/khu iz"ukLin _.k ds vo/kkj.k ds fy;s vkosnu&i= fn;k gksrk] vkosnu&i= ns ldrk gSA
¼3½ bl /kkjk ds v/khu izR;sd vkosnu&i= ij gLrk{kj vkSj lR;kiu vkosnd }kjk okn&i=ksa ij gLrk{kj vkSj lR;kiu djus ds fy;s flfoy izfØ;k lafgrk] 1908 }kjk fofgr jhfr ls fd;k tk;xk %
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 8 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 9 }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 10 }kjk izfrLFkkfirA
21
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 18&20À ijUrq mi/kkjk ¼2½ ds v/khu vkosnu&i= dh fLFkfr esa fo'k; oLrq dk lR;kiu djus ds fy;s ysunkj dsoy ogka rd ck/; gksxk] tgka rd og mlls voxr gksA ¼4½ ;fn ,d gh _.k ds lEcU/k esa ,d ls vf/kd izkf/kdkjh dks vkosnu&i= fn;s tk;a] rks ,sls vkosnu&i=] ,sls fu;eksa ds v/khu jgrs gq,] tks bl fufeRr cuk;s tk;a] ,d gh izkf/kdkjh dks vUrfjr dj fn;s tk;saxs vkSj mlh ds }kjk mu ij dk;Zokgh dh tk;xhA 18&& /kkjk 17 ds v/khu y?kq d'̀kd }kjk fn;s tkus okys izR;sd vkosnu&i= e sa fuEufyf[kr C;kSjk fn;k tk;xk( vFkkZr~&&
vkosnu&i= esa fn;k tkus
okyk C;kSjk
¼d½ y?k q d'̀kd dk uke vkSj og LFkku] tks og fuokl djrk gS ;k mldh Hkwfe gS(
¼[k½ ysunkj dk uke vkSj irk(
¼x½ y?kq d'̀kd }kjk izR;sd ysunkj dks ns; lHkh _.kksa dk C;kSjk( ¼?k½ y?kq d'̀kd dh leLr lEifRr dk C;kSjk] lkFk gh lkFk ,slh lEifRr dk vuqekfur ewY; vkSj og ;k os LFkku tgka ij ,slh lEifRr gks( ¿¼³½ y?kq d'̀kd dh okf'k Zd ikfjokfjd vk; dk C;kSjk(
¼p½ /kkjk 20 esa fufnZ'V o'kZ ds fy, d̀f'k mit dk LFwky ewY;AÀ
1
19&& ¼1½ /kkjk 17 ds v/khu vkosnu&i= izkIr gksus ij _.k ifj"kks/ku vf/kdkjh] lEc} i{kksa dks mifLFkr gksus vkSj lqus tkus dk volj nsus ds i"pkr~ iz"ukLin _.k ds lEcU/k esa ewy /kujkf"k vkSj bl vf/kfu;e ds izkjEHk gksus ds fnukad rd ¿/kkjk 9 dh mi/kkjk ¼2½ esa fofufnZ'V nj lsÀ
2
C;kt dk vo/kkj.k djsxkA _.k dk vo/kkj.k
¼2½ _.k ifj"kks/ku vf/kdkjh dk mi/kkjk ¼1½ ds v/khu _.k dh /kujkf"k vo/kkj.k djus okyk izR;sd fofu"p;] /kkjk 23 ds v/khu vihy ds ifj.kke ds v/khu jgrs gq,] vfUre gksxk vkSj fdlh flfoy U;k;ky; esa ml ij vkifRr ugha dh tk ldsxhA ¼3½ bl v/;k; ds v/khu fdlh dk;Zokgh esa _.k ifj"kks/ku vf/kdkjh }kjk vuqlj.k dh tkus okyh izfØ;k oSlh gksxh tSlh fofgr dh tk;A
20&& rRle; izoR̀r fdlh vU; fof/k] ;k fdlh lafonk] fMØh ;k vU; fy[kr esa fdlh ckr ds gksrs gq, Hkh] fdlh y?kq d'̀kd ds _.k dks ¿ftlesa C;kt Hkh lfEefyr gSÀ
3
pqdkus dk nkf;ROk] ftl o'kZ esa /kkjk 17 ds v/khu vkosnu&i= fn;k tk; mlds iwoZorhZ o'kZ esa] df̀'k mit ds LFkwy ewY; ds chl izfr"kr ds lkr xqus ls vf/kd ugha gksxk vkSj ,slk nkf;Ro] /kkjk 19 ds v/khu mlds fu/kkZj.k ds fnukad ls laxf.kr lkr o'kZsak dh vof/k esa izlkfjr gksxkA
y/kq d`'kd dk vf/kdre
nkf;Ro
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 11 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 12 }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 13 }kjk izfrLFkkfirA
22
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 21&24À 21&& ¿¼1½À
1
izR;sd _.k] ftruk og /kkjk 19 ds v/khu vo/kkfjr y?kq d'̀kd }kjk ns; /kujkf"k ls vf/kd gS] ,sls vo/kkj.k ds fnukad ls pqdrk gks tk;xk vkSj mldh olwyh ugha dh tk;xhA
_.k dh vfrfjDr
/kujkf"k dk pqdrk gksuk
¿¼2½ bl vf/kfu;e ds izkjEHk ds fnukad dks fdlh y?kq d'̀kd }kjk ns; izR;sd _.k] ftlds lEcU/k esa /kkjk 17 ds v/khu dksbZ vkosnu&i= u fn;k tk;] mDr /kkjk dh mi/kkjk ¼1½ esa fufnZ'V vof/k dh lekfIr ij vkSj /kkjk 33 ds micU/kksa ds v/khu jgrs gq,] pqdrk gks tk;xk vkSj mldh olwyh ugha dh tk;xhAÀ
1
22&& rRle; izoR̀r fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh] && dfri; oknksa ij jksd
¼d½ dksbZ flfoy ;k jktLo U;k;ky; fdlh _.k ds lEcU/k esa] ftl ij bl v/;k; ds micU/k ykxw gksrs gSa] y?kq d'̀kd ds fo:) okn] vkosnu&i= ;k dk;Zokgh xzg.k ugha djsxk(
¼[k½ bl vf/kfu;e ds izkjEHk ds fnukad ij fdlh ,sls U;k;ky; ds le{k fopkjk/khu izR;sd ,slk okn] vkosnu&i= ;k dk;Zokgh mi"kfer gks tk;xh( ¼x½ ml _.k ds lEcU/k esa] ftl ij bl v/;k; ds micU/k ykxw gksrs gSa] flfoy U;k;ky; dh dksbZ fMØh fu'ikfnr ugha gksxhA
23&& ¼1½ /kkjk 19 ds v/khu _.k vo/kkj.k ds vkns"k ls O;fFkr dksbZ O;fDr] ,sls vo/kkj.k ds fnukad ls rhl fnu ds Hkhrj] fofgr jhfr ls] vihy vf/kdkjh dks vihy dj ldrk gSA
vihy
¼2½ ,slh vihy ds lEcU/k esa ns; Qhl vkSj vihy vf/kdkjh }kjk vuqlj.k dh tku okyh izfØ;k ,slh gksxh] tSlh fofgr dh tk;A
¼3½ vihy vf/kdkjh] i{kksa dks lquokbZ dk volj nsus ds i"pkr~ ml vkns"k dh] ftlds fo:) vihy dh xbZ gS] iqf'V ;k mldk mikUrj.k dj ldrk gS ;k _.k ifj"kks/ku vf/kdkjh dks ,slh dk;Zokgh djus dk funs"k ns ldrk gS] tSlh vihy vf/kdkjh mfpr le>sA
¼4½ bl /kkjk ds v/khu vihy vf/kdkjh }kjk fn;k x;k izR;sd vkns"k vfUre gksxk vkSj fdlh U;k;ky; esa ml ij dksbZ vkifRr ugha dh tk ldsxhA 24&& /kkjk 23 ds v/khu vihy vf/kdkjh dk izR;sd vkns"k vkSj mlds v/khu jgrs gq,] y?kq d'̀kd }kjk ns; _.k dk vo/kkj.k djus dk _.k ifj"kks/ku vf/kdkjh dk izR;sd vkns"k] {ks=h; vf/kdkfjrk j[ku s okys eqaflQ }kjk bl izdkj fu'ikfnr fd;k tk;xk ekuks og ml U;k;ky; }kjk iznRr dksbZ fMØh ;k vkns"k gksA
vihy vf/kdkjh vkSj _.k
ifj"kks/ku vf/kdkjh ds
vkns"k dk fu'iknu
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 13 }kjk iqulZa[;kafdr fd;k x;k rFkk c<+k;k x;kA
23
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 25À v/;k; & ikap
viokn
25&& bl vf/kfu;e dh fdlh ckr dk izHkko _.kh ¿;k y?kq d'̀kdÀ
1
ds fuEufyf[kr enksa esa ls fdlh ds v/khu vkus okys fdlh _.k ;k vU; nkf;Ro ¼ftlesa C;kt nsus dk dksbZ nkf;Ro lfEefyr gS½ ij ugha iMsxk( vFkkZr~ &&& vf/kfu;e ds micU/k
dfri; _.k vkSj nkf;Ro
ij ykxw u gksaxs
¼d½ dsUnzh; ljdkj] fdlh jkT; ljdkj ;k LFkkuh; izkf/kdkjh dks ns; dksbZ _.k ¼ftlesa dksbZ dj] midj ;k Qhl Hkh lfEefyr gS½;
¼[k½ dEiuh vf/kfu;e] 1956 dh /kkjk 617 ds vFkkZUrxZr fdlh ljdkjh dEiuh dks ns; dksbZ _.k;
¼x½ thou chek fuxe vf/kfu;e] 1956 ds v/khu LFkkfir Hkkjrh; thou chek fuxe] ;k rRle; izo`Rr fdlh fof/k ds }kjk ;k v/khu LFkkfir fdlh vU; fuxe dks ns; dksbZ _.k;
¼?k½ dksbZ _.k] tks fuEufyf[kr dks ns; gks&&&
¼,d½ cSafdx jsxqys"ku ,sDV] 1949 ea s ;Fkk ifjHkkf'kr cSafdx dEiuh;
¼nks½ LVsV cSad vkQ bf.M;k ,sDV] 1955 ds v/khu la?kfVr LVsV cSad vkQ bf.M;k;
¼rhu½ LVsV cSad vkQ bf.M;k ¼lfClfM;jh cSaDl½ ,sDV] 1959 esa ;FkkifjHkkf'kr lfClfM;jh cSad;
¼pkj½ cSaddkjh dEiuh ¼miØeksa dk vtZu vkSj vUrj.k½
vf/kfu;e] 1970 ds v/khu la?kfVr dksbZ rRlEcU/kh u;k cSad;
¼ikap½ cSaddkjh fofue; vf/kfu;e] 1949 dh /kkjk 51 ds v/khu dsUnzh; ljdkj }kjk vf/klwfpr cSaddkjh laLFkk;
¼N%½ ,sxzhdYpjy fjQkbusUl ,s.M MsoysiesUV dkjiksjs"ku ,sDV] 1963 ds v/khu la?kfVr df̀'k iqufoZRr ,oa fodkl fuxe;
¼lkr½ dEiuh vf/kfu;e] 1956 ds v/khu fuxfer mRRkj izns"k
LVsV ,xzks baMfLV~;y dkjiksjs"ku fyfeVsM uked dEiuh;
¼vkB½ dEiuh vf/kfu;e] 1956 ds v/khu fuxfer ,xzhdYpjy
QkbusUl dkjiksjs"ku fyfeVsM uked dEiuh;
¼ukS½ jhtuy :jy cSad ,sDV] 1976 ds v/khu LFkkfir jhtuy
:jy cSad; vkSj
¼nl½ bl vf/kfu;e ds iz;kstu ds fy, jkT; ljdkj }kjk cSad
ds :Ik esa vf/klwfpr dksbZ vU; foÙkh; laLFkk;
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 14 }kjk izfrLFkkfirA
24
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 25À ¼³½ mRrj izns"k lgdkjh lfefr vf/kfu;e] 1965 ds v/khu fucfU/kr ;k fucfU/kr le>h x;h fdlh lgdkjh lfefr dks] ftlesa dksbZ Hkwfe fodkl cSad Hkh lfEefyr gS] ns; gksbZ _.k;
¼p½ _.kh ;k y?kq d'̀kd dks fdjk;s ij nh xbZ fdlh lEifRr ds] ftlesa df̀'k Hkwfe Hkh lfEefyr gS] lEcU/k esa ns; dksbZ fdjk;k; ¼N½ U;kl&Hkax ls mn~Hkwr dksbZ nkf;Ro ;k dksbZ vid̀R; lEcU/kh nkf;Ro; ¼t½ dh x;h lsokvksa ds fy;s osru ds :Ik esa ;k vU; izdkj ls ns; etnwjh ;k ikfjJfed ds lEcU/k esa dksbZ nkf;Ro;
¼>½ Hkj.k&iks'k.k ds lEcU/k esa dksbZ nkf;Ro] pkgs og flfoy U;k;ky; dh fMØh ds v/khu gks ;k vU;Fkk;
¼¥½ dksbZ _.k] tks fdlh _.kh ;k yz?kq d'̀kd }kjk Ø; dh xbZ lEifRr ds pkgs taxe gks ;k LFkkoj] ewY; ;k HkkVd Ø; djkj ds v/khu n s; fdlh /kujkf"k ds ckjs esa gks;
¼V½ fdlh O;fDr }kjk _.kh ;k y?kq d'̀kd dks ckn esa csps tkus okys fdlh eky ;k lEifRr ds ewY; ds :Ik esa fn;k x;k dksbZ vfxze; ¼B½ fdlh O;fDr }kjk lsok&lafonk ds vuqlkj fdlh _.kh ;k y?kq d'̀kd dks mldh izsj.kk ij fofufnZ'V vof/k ds fy;s fn;k x;k etnwjh dk dksbZ vfxze] pkgs og udn gks ;k oLrq ds :Ik esa ;k va"kr% udn vkSj va"kr% oLrq ds :Ik esa gks% ijUrq r; dh xbZ etnwjh dh nj fof/k }kjk fu;r etnwjh dh U;wure nj ls de u gks;
¼M½ lEifRr ds foHkktu ;k caVokjs ds dkj.k ns; dksbZ izfrdj ;k mRrj izns"k tksr pdcUnh vf/kfu;e] 1953 dh /kkjk 29&d esa fufnZ'V dskbZ izfrdj; ¼<½ _.kh ¿;k y?kq d'̀kdÀ
1
dks mlds lsok;kstd }kjk fdlh fofufnZ'V iz;kstu ds fy;s ;Fkk mRlo] fpfdRlk] f"k{kk] fookg ;k vaR;sf'V fØ;k lEcU/kh O;; dks iwjk djus ds fy, fn;k x;k dskbZ _.k ;k vfxze ;
¼.k½ Hkw&jktLo dh cdk;k dh Hkkafr olwy fd;s tkus ;ksX; dksbZ jkf"k( ¿¼r½ fdlh fpV Q.M ;kstuk ds v/khu lapkfyr fpV ds v/khu mixr ;k mRiUu izR;sd nkf;Ro;
¼Fk½ fdlh fo/kok dks ns; izR;sd _.k;
¼n½ izR;sd esgj dk _.k;
¼/k½ lsok lafonk dk mYya?ku djus ls mRiUUk izR;sd _.kAÀ
2
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 15¼d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 15 ¼[k½ }kjk izfrLFkkfirA
25
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 26&27À v/;k; N%
izdh.kZ
26&& ¼1½ izR;sd ,slk O;fDr] tks bl vf/kfu;e ds izkjEHk ds fnukad ds i"pkr~&& "kkfLr ¼d½ bl vf/kfu;e ds micU/k ds mYya?ku esa fdlh _.kh ;k y?kq d'̀kd ls dksbZ _.k ;k mldk Hkkx] ftlesa C;kt Hkh lfEefyr gS] olwy djrk gS] ;k ¼[k½ bl vf/kfu;e ds v/khu dk;Zokgh esa fdlh vf/kdkjh ;k izkf/kdkjh ds le{k lk"k; dksbZ feF;k vf/kdFku djrk gS] ;k
¼x½ fdlh vf/kdkjh ;k izkf/kdkjh ds le{k lk"k; dksbZ feF;k nLrkost izLrqr djrk gS; ;k
¼?k½ fdlh ,sls dk;Z dk nq'izsj.k djrk gS]
fl)&nks'k gksus ij] dkjkokl ls] ftldh vof/k N% ekl rd gks ldrh gS ;k tqekZuk ls] tks nks gtkj :i;s rd gks ldrk gS] ;k nksuksa ls n.Muh; gksxkA ¼2½ izR;sd ,slk O;fDr] tks /kkjk 6 dh mi/kkjk ¼1½ esa fufnZ'V fooj.k&i= izLrqr djus esa ;k mDr /kkjk ds v/khu fn;s x;s vkns"k ;k funs"k dk vuqikyu djus esa foQy jgrk gS ;k vU; izdkj ls mDr /kkjk ds micU/kksa dk mYya?ku djrk gS] dkjkokl ls] ftldh vof/k ,d o'kZ rd gks ldrk gS] ;k tqekZuk ls] tks 5]000 :i;s rd gks ldrk gS] ;k nksuksa ls n.Muh; gksxkA
¼3½ mi/kkjk ¼1½ ;k mi/kkjk ¼2½ ds v/khu n.Muh; izR;sd vijk/k laKs; gksxkA ¼4½ mi/kkjk ¼1½ ds v/khu n.Muh; izR;sd vijk/k ij ljljh rkSj ij fopkj fd;k tk;xk vkSj n.M izfØ;k lafgrk] 1973 dh /kkjk 262 ls 265 ¼ftlesa nksuksa lfEefyr gS½ ds micU/k ;Fkk"kD;] ,sls fopkj.k ij ykxw gksaxsA
27&& ¼1½ ;fn bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k gks rks vijk/k fd;s tkus ds le; dEiuh ds dk;Z&lapkyu ds fy;s mldk izHkkjh vkSj dEiuh ds izfr mRrjnk;h izR;sd O;fDr vkSj dEiuh Hkh vijk/k dk vijk/kh ekuk tk;xk vkSj rnuqlkj dk;Zokgh fd;s tkus vkSj n.M fn;s tkus dk Hkkxh gksxk % dEifu;ksa }kjk vijk/k
ijUrq bl mi/kkjk dh dksbZ ckr fdlh ,sls O;fDr dks fdlh n.M dk Hkkxh ugha cuk;sxh ;fn og ;g lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk ;k mlus ml vijk/k ds fy;s tkus dks jksdus ds fy;s lHkh lE;d~ rRijrk cjrh FkhA ¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] tc fd bl vf/kfu;e ds v/khu dksbzZ vijk/k fdlh dEiuh us fd;k gks vkSj ;g lkfcr gks tk; fd vijk/k ml dEiuh ds fdlh funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lEefr ;k ekSukuqefr ls fd;k x;k gS ;k ,slk vijk/k mldh vkSj ls dksbZ mis{kk fd;s tkus ds dkj.k gqvk gS rks ,slk funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh Hkh ml vijk/k dk nsk'kh ekuk tk;xk vkSj rn~uqlkj dk;Zokgh fd;s tkus vkSj n.M fn;s tkus dk Hkkxh gksxkA
Li'Vhdj.k&&& bl /kkjk ds iz;kstuksa ds fy;s&&&
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blesa dksbZ QeZ ;k O;fDr;ksa dk vU; leqnk; Hkh lfEefyr gS( vkSj
¼[k½ fdlh QeZ ds lEcU/k eas] ^^funs"k** dk rkRi;Z ml QeZ ds Hkkxhnkj ls gSA
26
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 28&33À 28&& fdlh okn ;k dk;Zokgh esa ;g lkfcr djus dk Hkkj fd _.kh ¿;k y?kq d'̀kdÀ
1
bl vf/kfu;e ds v/khu laj{k.k dk gdnkj ugha gS] rRle; izoR̀r fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh] ysunkj ij gksxkA
lcwr dk Hkkj
29&& ¼1½ dksbZ rglhynkj ;k _.k ifj"kks/ku vf/kdkjh ;k dksbZ vihy vf/kdkjh i{kksa vkSj lkf{k;ksa dks cqykus vkSj mudk ijh{k.k djus vkSj nLrkost izLrqr djus ¿vkSj ekeyksa ds lesduÀ
2
ls lEcfU/kr mu leLr ,slkh "kfDr;ksa dk iz;ksx dj ldrk gS] tks flfoy izfØ;k lafgrk] 1908 }kjk fdlh flfoy U;k;ky; dks iznRr gSA vf/kdkfj;ksa dh "kfDr
¼2½ mi/kkjk ¼1½ esa fufnZ'V fdlh vf/kdkjh ds le{k izR;sd dk;Zokgh dks Hkkjrh; n.M lafgrk dh /kkjk 193 vkSj 228 ds iz;kstukFkZ U;kf;d dk;Zokgh le>k tk;xkA 30&& ;fn bl vf/kfu;e ds v/khu fdlh dk;Zokgh esa ;g iz"u mBs fd dksbZ _.k ;k nkf;Ro _.k gS ;k ugha ;k fd dksbZ O;fDr _.kh ;k y?kq d'̀kd gS] ;k ugha rks] ;FkkfLFkfr] rglhynkj ;k _.k ifj"kks/ku vf/kdkjh dk fofu"p;] /kkjk 8 ;k /kkjk 23 ds v/khu vihy ds ifj.kke ds v/khu jgrs gq,] vfUre gksxk vkSj fdlh U;k;ky; esa ml ij dksbZ vkifRr ugha dh tk;xhA
fofu"p; dk vfUre gksuk
31&& rRle; izo`Rr fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh] dksbZ flfoy U;k;ky;&&&
flfoy U;k;ky dh
vf/kdkfjrk
¼d½ bl vf/kfu;e ds v/khu fdlh izfØ;k dh fof/kekU;rk ;k bl vf/kfu;e ds v/khu fn;s x;s fdlh vkns"k dh oS/krk ij vkifRr djus okyk dksbZ okn] vkosnu&i= ;k dk;Zokgh]
¼[k½ bl vf/kfu;e ds v/khu fdlh dk;Zokgh dks izHkkfor djus okys O;kns"k ds fy;s dksbZ okn] ;k vkosnu&i=]
¼x½ bl vf/kfu;e ds micU/kksa ls fHkUUk izdkj ls dksbZ vihy ;k iqujh{k.k xzg.k ugha djsxkA
32&& bl vf/kfu;e ds v/khu fdlh dk;Zokgh dk dksbZ i{k fdlh fof/k O;olk;h }kjk izfrfuf/krRo fd;s tkus dk gdnkj u gksxkA
Li'Vhdj.k&& bl /kkjk esa in ^^fof/k O;olk;h** dk ogh vFkZ gksxk] tks vf/koDrk vf/kfu;e] 1961 dh /kkjk 2 esa mlds fy, fn;k x;k gSA
¿fof/k O;olkf;;ksa ds
mifLFkfr gksus ij izfr'ks/kÀ
3
33&& ifjlhek vf/kfu;e] 1963 dh /kkjk 4] 5 vkSj 12 ds micU/k bl vf/kfu;e ds v/khu dk;Zokfg;ksa ij ykxw gksaxsA
ifjlhek vf/kfu;e dk
ykxw gksuk
1- m0iz0 vf/kfu;e la[;k 2 o'kZ 1979 dh /kkjk 16 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 17 }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 18 }kjk izfrLFkkfirA
27
¿mRrj izns"k _.k vuqrks'k vf/kfu;e 1977À ¿/kkjk 34&36À 34&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj] vf/klwfpr vkns"k }kjk] ,sls micU/k cuk ldrh gS ;k ,sls funs"k ns ldrh gS] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gksa vkSj ftUgsa og dfBukbZ nwj djus ds fy;s vko";d ;k lehphu le> sA
dfBukbZ nwj djus dh
"kfDr ¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns"k bl vf/kfu;e ds izkjEHk ds fnukad ls nks o'kZ ds i"pkr~ ugha tkjh fd;k tk;xkA
35&& jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
fu;e cukus dh "kfDr
36&& ¼1½ mRrj izns"k Hkwfe&ghu df̀'k Jfed _.k vuqrks'k vf/kfu;e] 1975] mRrj izns"k xzkeh.k fucZy oxZ ¼_.k dh olwyh dk vf/kLFkxu½ vf/kfu;e] 1975 vkSj mRrj izns"k _.k vuqrks'k ¼f}rh;½ v/;kns"k] 1977 ,rn~}kjk fujLr fd;s tkrs gSaA fujlu rFkk viokn
m0iz0 vf/kfu;e la0 12]
1975
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ ds v/khu fujflr fdlh vf/kfu;fefr ds v/khu dr̀ dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu dr̀ dk;Z ;k dk;Zokgh le>h tk;xhA
28
THE UTTAR PRADESH DEBT RELIEF ACT, 1977
1
[U. P. ACT No. 4 OF 1977]
[Authoritative English Text of the Uttar Pradesh Rin Anutosh Adhiniyam, 1977.]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on July 13, 1977 and by the Uttar Pradesh Legislative Council on July 15, 1977.
Received the assent of the President on July 23, 1977 under Article 201, of 'the Constitution of India', and was published in Part I clause (a) or the Legislative Supplement of the Uttar Pradesh Gazette Extraordinary, dated July 23, 1977]
AN
ACT
Provide relief indebtedness to landless agricultural labourers, rural artisans, marginal farmers, small farmers and urban workers.
IT IS HEREBY enacted in the Twenty-eighth Year of the Republic of India as follows:
CHAPTER I
Preliminary
Short title, extent and commencement
1. (1) This Act may be called the Uttar Pradesh Debt Relief Act, 1977.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on February 21, 1977. Definitions 2. In this Act-
(1) "annual household income", in relation to a debtor or a small farmer, means the aggregate of the annual income from all sources of all the members of his family, for the year 1976 ;
(2) "appellate officer" means an officer appointed by the State Government for the purposes of hearing appeals under this Act ;
(3) "Civil Court" includes-
(a) any court exercising jurisdiction under the Provincial Insolvency Act, 1920 ;
(b) a Nyaya Panchayat established under the U. P. Panchayat Raj Act, 1947 ;
(c) a court exercising powers under the Provincial Small Cause Courts Act, 1887;
(4) "creditor" means a person from or in respect of whom a debtor or a small farmer has borrowed or incurred a debt, and includes the heirs of such person, [heir or assignee]2of such person ;
1. For Statement of Objects and Reasons, please see Uttar Pradesh Gazette, Extraordinary; dated July 11, 1977.
29
[The Uttar Pradesh Debt Relief Act, 1977] [Section 2]
(5) "debt" includes all liabilities owing to a creditor in cash or kind, secured or unsecured, payable by a debtor or a small farmer under a decree or order of a civil court or otherwise, and subsisting on the date of commencement of this Act, whether due or not ;
(6) "debtor" means a landless agricultural labourer, a marginal farmer, a rural artisan or an urban worker who owes a debt, but does not include a small farmer;
(7) "family", in relation to a debtor, means the debtor, the wife or husband, as the case may be, of such debtor and the unmarried minor children of either or both of them ;
(8) "landless agricultural labourer" means a person, [residing in a village]1 who on the date of commencement of this Act, does not hold any land and whose principal means of livelihood is manual labour on agricultural land, and includes a person who follows anyone or more of the following occupations in the capacity of a labourer on wages, whether paid in cash or in kind or partly in cash and partly in kind, namely-
(a) farming, including cultivation and tillage of soil ;
(b) dairy farming ;
(c) production, cultivation, growing and harvesting of any horticultural commodity ;
(d) raising of livestocks, bees or poultry ; and
(e) any practice performed on a farm as incidental to or in conjunction with farm operations (including any forestry or timbering operations) and preparation for market and delivery to a cold storage or other warehouse or to market or to carriage for transportation of farm products;
(9) "marginal farmer" means a person residing in a village who on the date of commencement of this Act, holds agricultural land not exceeding one hectare of unirrigated land and whose principal means of livelihood is income from agricultural land or by manual labour on such land, and includes a person cultivating land as an asami or as a share-cropper ;
(10) "rural artisan" means a person residing in a village who on the date of commencement of this Act, does not hold any agricultural land, and whose principal source of livelihood is manual labour connected with --
(a) the production or re air of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto; or
(b) the practice of any other craft either by own labour or by labour of the members of his family;
30
[The Uttar Pradesh Debt Relief Act, 1977] [Section 2-3]
(11) "small farmer" means a person residing in a village who, on the date of commencement of this Act, holds unirrigated land exceeding one hectare but not exceeding two hectares, and whose principal source of livelihood is income from agricultural and or by manual labour on, such land and Includes a person cultivating land as an asami or as a share-cropper ;
(12) "urban worker" means a person,--
(a) who does not reside in a villager and
(b) whose family on the date of commencement of this Act, does not hold any immovable property ; and
(c) whose principal source of livelihood is manual labour (including the practice of any craft) either by himself or by the members of his family; and includes a rickshaw puller or scavenger, but does not include a person who--
(i) has in both the financial years ending on March 31, 1975 and March 31, 1976 been assessed to income tax under the Income Tax Act, 1961; or -
(ii) has in both financial years ending on March 31, 1975 and March 31, 1976 been assessed to sales tax under the U. P. Sales Tax Act, 1948 or under the Central Sales Tax Act, 1956 ;
(13) "village" shall have the meaning assigned to it in clause (25) of section 3 of the Uttar Pradesh, Zamindari Abolition and Land Reforms Act, 1950. Explanation I-- for the purposes of clause (7) 'minor' means a person who has not completed his or her age of eighteen years.
Explanation II-- for the purposes of clauses (9) and (11), one hectare of irrigated land shall be equated to two hectares of unirrigated land. Explanation III-- The expressions "irrigated land" and "unirrigated land" shall have the meaning respectively assigned to them in the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960.
[Explanation IV-- Where a person has transferred any property before the commencement of this Act and any proceeding for the annulment of such transfer under the Provincial Insolvency Act, 1920 is pending on the date of such commencement, then the question whether the transferor is a marginal farmer or a small farmer shall be determined only after considering the final orders made in such proceedings.]1
Declarations 3. It is hereby declared that the provisions of this Act are for giving effect to the policy of the State towards securing the principles specified in clauses (b) and
(c) of Article 39 of the Constitution.
31
[The Uttar Pradesh Debt Relief Act, 1977] [Section 4-5]
CHAPTER II
Relief to debtors
Discharge of debts
4. Notwithstanding anything contained in any law for the time being in force or in any contract, decree or other instrument having force by virtue of any such law and save as otherwise expressly provided in this Act---
(a) every debt, together with any interest, payable on the date of commencement of this Act, by a debtor whose annual household income does not exceed two thousand and four hundred rupees shall with effect from the date of such commencement be deemed to be wholly discharged; [(b) every debt payable on the date of such commencement by a debtor whose annual household income exceeds two thousand and four hundred rupees shall be wholly discharged, if the debtor--
(i) has paid, in the discharge of his debt, a sub exceeding or equivalent to double the amount of principal in respect of the debt, at any time before such commencement, and such discharge shall be effective from the date of such commencement;
(ii) pays after the date of such commencement, a such which, together with any sum already paid in the discharge of such debt, is equivalent to or exceeds double the amount of principal in respect of the debt, or the amount actually due whichever is less, and such discharge shall be effective from the date of such payment.]1 Consequence
of discharge
of debt
5. Where any debt payable by a debtor has been discharged under section 4, then notwithstanding anything contained in any law for the time being in force or in any contract, decree or other instrument, the following consequences hall, with effect from the date of such discharge, ensue; namely--
(a) no such debt shall be recoverable from a debtor or from or against any of his movable or immovable property, nor shall any such property be liable to be attached and sold or proceeded against in any manner in the execution of any decree or order relating to such debt;
(b) no civil court shall entertain any suit or proceeding against such debtor for the recovery of any debt including interest, if any :
[Provided that -
(i) where a suit or proceeding is instituted jointly against such debtor and any other person, nothing in this clause shall apply to the maintainability of the suit or proceeding in so far as it relates to such other person;
32
[The Uttar Pradesh Debt Relief Act, 1977] [Section 6]
(ii) where a suit is instituted against a debtor jointly in respect of a debt advances before as well as after the commencement of this Act, nothing in this clause shall apply to the maintainability of the suit in respect of the debt advanced after such commencement;]1
(c) all suits and proceedings, including appeals, revisions, attachment or execution proceedings, pending on the date of commencement of this Act, for the recovery of any such debt against such debtor shall abate :
Provided that nothing in this clause shall apply to the sale of --
(i) any movable property, held and concluded before such commencement; or
(ii) any immovable property, confirmed before such commencement :
[Provided further that the proviso to clause (b), shall mutatis mutandis apply to a suit or proceeding referred to in this clause as it applies to a suit or proceeding specified in that clause;]2
(d) every debtor undergoing detention in a civil prison in execution of any decree passed in respect of any such debt shall be released forthwith;
(e) every movable property pledged by a debtor shall stand released in his favour and the creditor shall, [***]3if be bound to return the same to the debtor.
[(f) every mortgage of immovable property executed by a debtor shall stand redeemed and the mortgaged property shall be released in favour of the debtor.]4
Creditors of
file statement
etc.
6. (1) Every creditor referred to in clause (e) of section 5 shall, within such period as may be prescribed, furnish to the Tahsildar having jurisdiction over the area where such creditor has his ordinary place of business, a statement in such form as may be prescribed containing the names of all the persons who have pledged movable property with him, the nature and description of such property, the amount advanced and due as on the commencement of this Act, the rate of interest and such other particulars as may be prescribed.
(2) A debtor referred to in clause (e) of section 5 may also make an application to the Tahsildar having jurisdiction over the area where his creditor has his ordinary place of business for an order for the return of the movable property pledged by the debtor.
33
[The Uttar Pradesh Debt Relief Act, 1977] [Section 6]
(3) On receipt of a statement under sub-section (1), or an application under, sub- section (2), and after such inquiry conducted In the manner prescribed, the Tahsildar shall by order, determine--
(i) where a statement bas been furnished by the creditor under sub- section (1), which of the persons who have pledged movable property with him are entitled to relief under section 5; and
(ii) where an application has been made by the debtor under sub-section (2), whether the debtor is entitled to relief under section 5; and direct the creditor to produce, on or before the date specified in the order, the movable property pledged by such debtor.
(4) Where the movable property pledged by the debtor is in the possession of any transferee of the creditor, the creditor shall redeem the said property from such transferee and produce it on or before the date specified in the order referred to in sub-section (3).
(5) If the creditor fails to produce the movable property as directed in the order under sub-section (3) ---
(a) the Tahsildar may enter any premises of the creditor or of the transferee of the creditor other than a bank referred to in clause (d) or clause (e) of section 25, and search and seize the said property; and
(b) where the movable property is in the possession of any of the banks referred to in clause (d) or clause (e) of section 25, the Tahsildar shall-
(i) by an order, direct the said bank to deposit, on or before the date specified in the order, the movable property with the Tahsildar together with a statement specifying the amount due to the said institution in respect of the said property and simultaneously issue a certificate to the said bank to the effect that the amount due to the said bank in respect of the said property shall be recovered from the creditor as if it were an arrear of land revenue and paid to the said bank; and
(ii) on the said bank depositing the said property with the Tasildar, acknowledge in writing the receipt of the movable property and proceed to recover from the creditor such amount as is due to the said bank in respect of the said property as if it were an arrear of land revenue, and on such recovery, pay the same to the said bank.
(6) After such prod action or recovery or deposit of the movable property pledged, the Tahsildar shall deliver the said property to the debtor.
(7) Pending determination of the question under sub-section (3), no creditor or the transferee of the creditor shall sell or pledge or otherwise dispose of any movable property pledged by the debtor.
34
[The Uttar Pradesh Debt Relief Act, 1977] [Section 6A-7]
(8) Notwithstanding anything contained in sub-section (5) or in any other law for the time being in force, the Tahsildar-
(a) may enter any premises of the creditor or of the transferee of the creditor other than a bank referred to in clause (d) or clause (e) of section 25 and search and seize the movable property pledged by debtors and arrange for their safe custody;
(b) shall proceed to determine which of the movable properties so seized are to be released to the debtors and pass orders accordingly.
(9) The provisions of sections 100 and 165 of the Code of Criminal Procedure, 1973, relating to search and seizure shall, so far as may be, apply to searches and seizures under sub-sections (5) and (8).
[Release of
immovable
property a
certificate
6-A (1) A debtor referred to in clause (f) section 5 may make an application to the Debt settlement Officer having jurisdiction over the area within which such debtor ordinarily resides, for an order releasing the mortgaged property and for the grant of a certificate of redemption.
(2) (a) On receipt of such application and after inquiry conducted in the manner prescribed, the Debt Settlement Officer shall pass an order releasing the mortgaged property, and grant a certificate of redemption in the prescribed form which shall be admissible as evidence or such redemption in any proceeding before any court or other authority.
(b) The Debt Settlement Officer shall also direct the creditor or the transferee of the creditor—
(i) to deliver possession of the mortgaged property to the debtor on or before the date, specified in the order, if the debtor is not already in possession of the mortgaged property; and
(ii) to produce on or before the date specified in the order, the mortgage deed or other document and the Debt Settlement Officer shall make an endorsement of redemption of the mortgage deed or other document.
(3) Pending orders under sub-section (2), no creditor or the transferee of the creditor shall transfer or otherwise assign his interest in, or exercise his right of foreclosure in respect of the property mortgaged by the debtor.
(4) Where the mortgaged property has been transferred or any tight therein has been assigned to any bank by the creditor, the Debt Settlement Officer shall recover from the creditor such amount as is due to such bank in respect of the said mortgaged property, as if, it were an arrear of land revenue, and shall pay the same to the said bank.]1
Finality of
Tahisildar's
order
7. Every order of the Tahsildar under section 6 shall, subject to appeal under section 8, be final and shall not be called in question in any court.
35
[The Uttar Pradesh Debt Relief Act, 1977] [Section 8-11] Appeal against
Tahisildar's
order
8. (1) Any person aggrieved by an order made by the Tahsildar under section 6 [or by the debt Settlement Officer under section 6-A]1may, within such period and in such manner as may be prescribed, prefer an appeal to the appellate officer.
(2) In deciding the appeal, the appellate officer shall follow such procedure as may be prescribed and the decision of such officer on such appeal shall be final and shall not be called in question in any court.
Special
provisions
regarding
interest.
9. (1) No interest shall accrue in respect of any debt payable by a debtor, after the commencement of this Act.
(2) The interest payable on any debt for any period before such commencement shall be calculated at the rate applicable to the debt under the law, custom or contract, or at a rate of six per cent, per annum, whichever is less, and credit shall be given for all sums paid or credited first towards interest and the balance, if any, towards the principal.
CHAPTER III
Moratorium on debts recoverable from small farmers
Stay of recovery of certain debt
10. (1) No suit for recovery of any debt on part thereof including interest thereon due from a small farmer on the date of commencement of this Act shall be instituted against him and every suit for such relief already pending shall remain stayed for a period of one year from the date of such commencement.
(2) All proceedings in execution of any decree for money or proceedings for making final any preliminary decree for foreclosure or sale, or proceedings in execution of any final decree for sale passed by a civil court on the basis of a liability incurred before the date of such commencement in which the judgment debtor or defendant is a small farmer shall be stayed against judgment debtor or defendant on an application made by him for a period of one year from the said date.
(3) All attachments of growing crops, agricultural produce, live-stock and other movable property of a perishable nature, made in execution of decree stayed under [***]2sub-section (2), shall stand withdrawn.
Release from
detention
11. (1) Every small farmer undergoing detention in a civil prison in execution of any decree or order in respect of a debt shall be released.
(2) No small farmer shall in any case be liable to arrest or detention in civil prison in execution of any such decree for a period of one year from the commencement of this Act.
36
[The Uttar Pradesh Debt Relief Act, 1977] [Section 12-17] Power of State
Government to
extend the
period of stay.
12. The State Government may by notification extend the period of one year referred to in section 10 or section 11 by a further period [not exceeding two year]1.
Certain
provisions to
apply to small
farmers.
13. The provisions of section 9 shall mutatis mutandis apply to a small farmer as they apply to a debtor.
Certain
transfer to be
voidable.
14. [Every transfer of immovable property made on or after October 10, 1975 by a small farmer]2against whom proceedings in execution have been stayed under this Act or under any of the enactments repealed by sub-section (1) of section 36 shall be voidable at the option of the creditor whose claim against such, small farmer is defeated or delayed.
Exclusion
of period of
limitation.
15. In computing the period of limitation for any suit, appeal, application or other proceeding for the recovery of a debt (including an application for the execution of a decree passed in such suit, appeal or proceeding), the period during which such proceedings remained barred or stayed under this Chapter shall be excluded.
CHAPTER IV
Scaling down of debts of small farmers
Appointment of debt
settlement officers.
16. The State Government may for the purposes of settlement of debt between the small farmers and their creditors, by notification, appoint Debt Settlement Officers and may like-wise define the areas within which they shall exercise jurisdiction.
Application
for determina-
tion of debt.
17. (1) A small farmer may, within a period of [two years]3from the date of commencement of this Act apply to the Debt Settlement Officer for the area is which such farmer resides or holds any land for determination of his debts.
(2) Unless the small farmer has already made an application under sub-section (1), any of his creditors may like-wise make an application to the same authority to which, and in the manner in which, the small farmer might have applied under that sub-section for the determination of the debt in question.
(3) Every application under this section shall be signed and verified by the applicant in the manner prescribed by the Code of Civil Procedure, 1908, for signing and verification of plaints :
37
[The Uttar Pradesh Debt Relief Act, 1977] [Section 18-20] Provided that in the case of an application under sub-section (2), the creditor shall be bound to verify the contents only in so far as they are known to him.
(4) If applications are made to more than one authority in respect of the same debt, such application shall, subject to such rules as may be made in this behalf, be transferred to and dealt with by one authority. Particulars to
be stated in
application.
18. Every application presented by a small farmer under section 17 shall contain the following particulars; namely --
(a) the name of the small farmer and the place where he resides or holds land;
(b) the name and address of the creditor;
(c) the particulars of all debts payable by a small farmer to each creditor.
(d) the particulars of all properties of the small farmer together with the approximate value of such property and the place or places at which they are to be found;
[(e) the particulars of the annual household income of the small farmer;
(f) the gross value of the agricultural produce for the year referred to in section 20.]1
Determination
of debt.
19. (1) On receipt of the application under section 17, the Debt Settlement Officer shall, after giving an opportunity to the parties concerned to appear and be heard, determine in respect of the debt in question the amount of the principal and the amount of interest [at the rate specified in sub-section (2) of section 9]2up to the date of commencement of this Act.
(2) Every decision of the Debt Settlement Officer determining the amount of debt under sub-section (1) shall, subject to the result of an appeal under section 23, be final and shall not be called in question in any civil court.
(3) The procedure to be followed by the Debt Settlement Officer in any proceeding under this Chapter shall be such as may be prescribed. Maximum
liability of a
small farmer.
20. Notwithstanding anything contained in any other law for the time being in force, or in any contract, decree, or other instrument, the liability of a small farmer to repay any debt [including]3interest shall not exceed twenty per cent of the gross value of agricultural produce, for the year preceding the year in which the application under section 17 is made multiplied by seven and such liability shall be spread over a period of seven years to be reckoned from the date of its determination under section 19.
38
[The Uttar Pradesh Debt Relief Act, 1977] [Section 21-24] Excess amount
of debt to be
discharged.
21. [(1)]1Every debt in excess of the amount determined under section 19 to be payable by a small farmer shall with effect from the date of such determination stand discharged and shall not be recoverable. [(2) Every debt payable by a small farmer on the date of commencement of this Act in respect of which no application is made under section 17 shall, on the expiry of the period referred to in sub-section (1) of hat section and subject to the provisions of section 33, stand discharged and shall not be recoverable.]1 Bar to certain
suits.
22. Notwithstanding anything contained in any law for the time being in force--
(a) no civil or revenue court shall entertain a suit, application or proceeding against a small farmer in respect of any debt to which the provisions of this Chapter apply;
(b) every such suit, application or proceeding pending before any such court on the date of commencement of this Act shall abate ;
(c) no decree of a civil court in relation to the debt to which the provisions of this Chapter apply shall be executed. Appeal 23. (1) Any person aggrieved by an order determining the debt under section 19 may, within thirty days from the date of such determination, prefer an appeal in the prescribed manner to the appellate officer.
(2) The procedure to be followed by an appellate officer and the fees payable in respect of such appeal shall be such as may be prescribed.
(3) The appellate officer may, after giving me parties an opportunity of being heard either confirm or modify the order appealed against or direct the Debt Settlement Officer to take such action as the appellate officer thinks fit.
(4) Every order made by the appellate officer under this section shall be final and shall not be called in question in any court.
Execution of
order of appeal
late officer and
the Debt
Settlement
officer
24. Every order of the appellate officer under section 23, and subject thereto, every order of the Debt Settlement Officer determining a debt payable by a small farmer shall be executed by the Munsif having territorial jurisdiction as if it were a decree or order passed by that court.
39
[The Uttar Pradesh Debt Relief Act, 1977] [Section 25]
CHAPTER V
Exemptions
Provisions of the Act not to apply to
certain debts or liabilities.
25. Nothing in this Act shall affect any debt or other liabilities (including any liability to pay interest) of a debtor [or the small farmer]1falling under any of the following heads; namely- -
(a) any debt (including any tax, cess or fee) due to the Central Government, any State Government or a local authority
(b) any debt due to a Government Company within the meaning of section 617 of the Companies Act, 1956 ;
(c) any debt due to the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956, or any other corporations established by or under any law for the time being in force ;
(d) any; debt due to---
(i) a banking company as defined in the Banking Regulation Act, 1949 ;
(ii) the State Bank of India constituted under the State Bank of India Act, 1955;
(iii) a subsidiary bank, as defined in the State Bank of India (Subsidiary Banks) Act, 1959 ;
(iv) a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;
(v) any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949;
(vi) the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 ;
(vii) the U. P. State Agro-Industrial Corporation Ltd., a company incorporated under the Companies Act, 1956 ;
(viii) the Agricultural Finance Corporation Ltd., a corporation incorporated under the Companies Act, 1956;
(ix) a Regional Rural Bank established under the Regional Rural Banks Act, 1976; and
(x) any other financial institutions notified by the State Government as a bank for the purposes of this Act :
40
[The Uttar Pradesh Debt Relief Act, 1977] [Section 25]
(e) any debt due to a co-operative society including a land development bank registered or deemed to be registered under the Uttar Pradesh Co-operative Societies Act, 1965 ;
(f) any rent due in respect of any property including agricultural land let out to a debtor or a small farmer ;
(g) any liability arising out of breach of trust or any tortuous liability;
(h) any liability in respect of wages or remuneration due as salary or otherwise for services rendered ;
(i) any liability in respect of maintenance whether under a decree of civil court or otherwise;
(j) any debt which represents the price of property whether movable or immovable purchased by a debtor or a small farmer or any amount due under a hire-purchase agreement ;
(k) any advance of money given to the debtor or a small farmer by a person as the price of goods or property to be sold later on ;
(l) any advance of wages whether in cash or in kind, or partly in cash or partly in kind, made to a debtor or a small farmer at his instance by a person in pursuance of a contract of service for a specified period :
Provided that the rate of wages settled is not less than the minimum rate of wages fixed by law ;
(m) any compensation payable on account of partition or division of property or any compensation referred to in section 29-A of the Uttar Pradesh Consolidation of Holdings Act, 1953 ;
(n) any advance of loan given to a debtor [or the small farmer]1by his employer for any specific purpose, such as, for festival, medical treatment, meeting any educational, marriage or funeral expenses and the like;
(o) any sum recoverable as arrears of land revenue. [(p) every liability incurred or arising under a chit conducted under any chit fund scheme;
(q) every debt due to a widow;
(r) every dower debt;
(s) every debt arising out of breach of contract of service.]2
41
[The Uttar Pradesh Debt Relief Act, 1977] [Section 26-27]
CHAPTER VI
Miscellaneous
Penalty 26. (1) Every person who, after the date of commencement of this Act-
(a) recovers any debt or part thereof including interest from a debtor or a small farmer in contravention of the provision of this Act; or
(b) intentionally makes any false statement before any officer or authority in proceedings under this Act; or
(c) intentionally produces, before any officer or authority any false document ; or
(d) abets any such act, shall, on conviction, be liable to imprisonment for a term which may extend to six months or fine which may extend to two thousand rupees or with both.
(2) Every person who fails to furnish the statement referred to in sub-section (1) of section 6, or to comply with the order made or direction given under the said section or otherwise contravenes the provisions of the said section shall be liable to imprisonment for a term which may extend to one year, or with fine which may extend to Rs. 5,000 or with both.
(3) Every offence punishable under sub-section (1) or sub-section (2) shall be cognizable,
(4) Every offence punishable under sub-section (1) shall be tried in a summary way and the provisions of sections 262 to 265 (both inclusive) of the Code of Criminal Procedure, 1973, shall, as far as may be, apply to such trial. Offence by
company
27. (1) Where an offence under this Act has been committed by a every person, who at the time the offence was committed was in companies charge of, and was responsible to, the company for the conduct of the business of the company as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly :
Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the Commission of such offence.
(2) Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer of the company, shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly:
Explanation-- For the purpose of this section-
(a) 'company' means any body corporate and includes a firm or other association of individuals, and
(b) 'Director' in relation to a firm means a partner in the firm.
42
[The Uttar Pradesh Debt Relief Act, 1977] [Section 28-33] Burdon of
proof.
28. In any suit or proceeding, the burden of proving that the debtor [or the small farmer]1is not entitled to the protection of this Act shall, notwithstanding anything contained in any law for the time being in force, lie on the creditor. Powers of
Officers.
29. (1) A Tahsildar or a Debt Settlement Officer or an Appellate Officer may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents [and consolidation of cases]2 as are conferred on a civil court by the Code of Civil Procedure, 1908.
(2) Every proceeding before an officer referred to in sub-section (1) shall be deemed to be a judicial proceeding for purposes of sections 193 and 228 of the Indian Penal Code.
Finality
ofdecisions.
30. If any question arises in any proceeding under this Act whether a loan or liability is a debt or not or whether a person is a debtor or a small farmer or not, the decision of the Tahsildar or the Debt Settlement Officer, as the case may be, shall, subject to the result of an appeal under section 8 or section 23, be final, and shall not be called in question in any court. Jurisdiction of
civil court.
31. Notwithstanding anything contained in any law for the time being in force, no civil court shall entertain-
(a) any suit, application or proceeding to question the validity of any procedure or the legality of any order passed under this Act;
(b) any suit or application for injunction affecting any proceedings under this Act;
(c) any appeal or revision otherwise than in accordance with the provisions of this Act.
[prohibition of
appearance of
legal
practitioners]3
32. No party to any proceeding under this Act shall be entitled to be represented by a legal practitioner.
Explanation-- In this section the expression 'legal practitioner' shall have the meaning assigned to it in section 2 of the Advocates Act, 1961. Application of
Limitation
Act.
33. The provisions of sections 4, 5 and 12 of the Limitation Act, 1963, shall apply to the proceedings under this Act.
43
[The Uttar Pradesh Debt Relief Act, 1977] [Section 34-36] Power to
remove
difficulty
34. (1) If any difficulty arises in giving effect to the provisions of this Act the State Government may, by notified order, make such provision or give such direction not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for the removal of the difficulty.
(2) No order under sub-section (1) shall be issued after two years from the date of commencement of this Act.
Power to make
rules
35. The State Government may, by notification, make rules for carrying the purposes of this Act.
Repeal and
savings
U.P Act no 12
of 1975
36. (1) The Uttar Pradesh Landless Agricultural Labourers Debt Relief Act, 1975, the Uttar Pradesh Rural Weaker Sections (Moratorium on Recovery of Debts) Act, 1975, and the Uttar Pradesh Debt Relief (Second) Ordinance, 1977, are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under any of the enactments repealed by sub-section (1) shall be deemed to have been done or taken under this Act.