228
mRrj izns"k eqfLye oDQ vf/kfu;e] 1960 ¿m0 iz0 vf/kfu;e la[;k 16] 1960À
THE UTTAR PRADESH MUSLIM WAQFS ACT, 1960
[U. P. ACT NO. XVI OF 1960]
229
mRrj izns"k eqfLye oDQ vf/kfu;e] 1960
1
¿m0iz0 vf/kfu;e la[;k 16] 1960À m0iz0 vf/kfu;e la[;k 25] 1963 m0iz0 vf/kfu;e la[;k 26] 1966 m0iz0 vf/kfu;e la[;k 3] 1970 m0iz0 vf/kfu;e la[;k 18] 1972 m0iz0 vf/kfu;e la[;k 11] 1974 }kjk la"kksf/kr
¿mRrj izns"k fo/kku ifj'kn~ us fnukad 6 vizSy] 1960 rFkk mRrj izns"k fo/kku lHkk us fnukad 28 vizSy] 1960 dh cSBd eas Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnukad 27 vxLr] 1960 bZ0 dks Lohdf̀r iznku dh vkSj mRrj izns"kh; ljdkjh vlk/kkj.k xtV eas fnukad 3 flrEcj] 1960 bZ0 dks izdkf"kr gqvkAÀ
mRrj izns"k eas dfri; oxkZs ds oDQkas ds vPNs "kklu] iz"kklu vkSj i;Zos{k.k dh O;oLFkk ds fy;s
vf/kfu;e
;g b'Vdj gS fd mRrj izns"k eas dfri; oxkZsa ds oDQkas ds vPNs "kklu] iz"kklu vkSj i;Zos{k.k dh O;oLFkk dh tk;s A
vr,o Hkkjrh; x.kra= ds X;kjgosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mRrj izns"k eqfLye oDQ vf/kfu;e] 1960 dgyk;ssxk A laf{kIr uke] foLrkj vkSj izkjEHk
¼2½ bldk izlkj leLr mRrj izns"k esa ykxw gksxk A
¼3½ ;g rqjUr izpfyr gksxk A
2&& ¼1½ bl vf/kfu;e eas fo"ks'k :Ik ls mfYyf[kr fdlh vU; O;oLFkk ds v/khu jgrs gq;s] ;g vf/kfu;e mu lHkh oDQkas ij izoR̀r gksxk] ftueas lekfo'V lEifRr dk dksbZ Hkkx mRrj izns"k eas fLFkr gks] pkgs os bl vf/kfu;e ds izkjEHk gksus ds igys cus gksa ;k ihNs( vkSj mu lHkh oDQkas ij Hkh izoR̀r gksxk] tks bl vf/kfu;e ds izpfyr gksus ds le; ;w0ih0eqfLye oD¶l ,sDV] 1936 ds v/khu la?kfVr lqUuh lsUVªy cksMZ ;k f"k;k lsUVªy cksMZ ds v/kh{k.k eas FksA
vf/kfu;e dh izòfRr
2
¿¼2½ ;g vf/kfu;e ,sls fucU/kksa ij] tks vc rd gqlsukckn bUMkmeasV ,sDV] 1878 }kjk "kkflr gksrs Fks] ,sls U;klkas ¼VªLV~l½ ij] ftUgas "kkg utQ VªLV dh fdaXl lkbM vkSj DohUl lkbM dgk tkrk gS] ,sls oDQkas ij ftUgsa oDQ vCcw lkgc] jkstk dkteSu oDQ othj csxe] y[kuÅ dgk tkrk gS vkSj fdlh ,sls vU; fuca/k] U;kl ;k oDQ ij] tks vc rd mDr gqlsukckn baMkmesUV ,sDV ds v/khu fu;qDr VªfLV;ksa }kjk iz"kkflr gksrs Fks] Hkh ykxw gksxk vkSj ;s lHkh fuca/k] U;kl ¼VªLV½ ;k oDQ bl vf/kfu;e ds iz;kstuksa ds fy;s oDQ le>s tk;sxsa A
;w0ih0 ,sDV] la[;k 13]
1936
1- mnns";kas vkSj dkj.kksa ds fooj.k ds fy;s 24 Qjojh] 1960 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;s A 2- m0iz0 vf/kfu;e la0 25] 1963 bZ0 dh /kkjk 2 }kjk izfrLFkkfir] tks 3 flrEcj 1960 ls izpfyr le>h tk;sA
230
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 3À izfrca/k ;g gS fd jkT; ljdkj dks mi;qZDr fuca/k] U;kl vkSj oDQ ij bldh izof̀Rr ds laca/k eas ljdkjh xtV eas foKfIr }kjk] dksbZ vuqdwyu] pkgs os ifj'dkj ds :Ik eas gks ;k ifjo)Zu vFkok yksi ds :Ik esa] djus dk vf/kdkj gksxk tks og mfpr le>s] vkSj ftudk bl vf/kfu;e ds mica/kkas ds ewyrRo ij dksbZ izHkko u iM+rk gksAÀ
1
¼3½ ¿ * * *À2 3&& fo'k; ;k izlax eas dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa && ifjHkk'kk;as ¼1½ ^^fgrxzkgh** dk rkRi;Z ml O;fDr ;k mn~ns"; ls gS] ftlds fgr oDQ cuk;k tk;s vkSj blds vUrxZr /kkfeZd] /keZ"khy ;k iwrZ mn~ns"; rFkk eqfLye lEiznk; ;k mlds fdlh fQjds ds fgr ds fy;s LFkkfir yksdksi;ksfxrk dk dksbZ vU; mn~ns"; Hkh gS ( ¼2½ ^^cksMZ** dk rkRi;Z bl vf/kfu;e ds v/khu la?kfVr lqUuh lsUVªy cksMZ ;k f"k;k lsUVªy ls gS (
¼3½ ^^vk;qDr** dk rkRi;Z /kkjk 4 ds v/khu jkT; ljdkj }kjk fu;qDr oDQ vk;qDr ls gS (
¼4½ ^^ifjokj** ds vUrxZr fuEufyf[kr gS&&
¼1½ ekrk&firk] nknh&ckck rFkk ukuh&ukuk (
¼2½ iRuh ;k ifr ( vkSj
¼3½ fdlh iq:'k ;k L=h iwoZt }kjk lEc) O;fDr (
¿¼5½ ^^eqroYyh** dk rkRi;Z fdlh ,sls O;fDr ls gS] tks ;k rks vfyf[kr :Ik ls vFkok fdlh ,sls foys[k ;k dj.k ds vUrxZr] ftlls dksbZ oDQ l̀ftr fd;k gks ;k fdlh l{ke vf/kdkjh }kjk fdlh oDQ dk eqroYyh fu;qDr fd;k x;k gks vkSj blds vUrxZr dksbZ uk;kc eroYyh] [kkfne] eqtkfoj] lTtknku"khu] vehu ;k eqroYyh ds drZO;kas dk ikyu djus ds fy;s fdlh eqroYyh }kjk fu;qDr dksbZ vzU; O;fDr Hkh gS vkSj bl vf/kfu;e esa vU;Fkk dh xbZ O;oLFkk ds flok;] dksbZ ,slk O;fDr ;k lfefr Hkh gS] tks rRle; bl :Ik esa fdlh oDQ lEifRr dk izca/k ;k iz"kklu dj jgh gks (À
3
¼6½ ^^"kq} vk;** dk rkRi;Z ljdkj ;k fdlh LFkkuh; izkf/kdkjh dks ns; jktLo] midj] LFkkuh; dj] dj ;k vf/kdkj ¼Surcharge½ ?kVkus ds ckn "ks'k dqy vk; ls gS ( ¼7½ ^^lEifRr** ds vUrxZr ljdkjh izfrHkwfr;ka rFkk ca/ki=] QekZsa vkSj dEifu;kas ds va"k] LdU/k ¼LVkd½] _.ki= ¼Debentures½ rFkk vU; izfrHkwfr;ka vkSj dj.k rFkk udnh vkSj vU; inkFkZ Hkh gS (
¼8½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cukbZ xbZ mifof/k;aksa ;k fu;ekas }kjk fu;r ls gS (
¼9½ ^^milfefr** dk rkRi;Z /kkjk 27 ds v/khu fdlh LFkkuh; {ks= ds fy;s fu;qDr mi&lfefr ls gS (
¼10½ ^^vf/kdj.k** dk rkRi;Z /kkjk 70 ds v/khu la?kfVr vf/kdj.k ls gS ( 1- m0iz0 vf/kfu;e la0 25] 1963 bZ0 dh /kkjk 2 }kjk izfrLFkkfir] tks 3 flrEcj 1960 ls izpfyr le>h tk;sA
231
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 4&6À ¼11½ ^^oDQ** dk rkRi;Z fdlh lEifRr dk fdlh ,sls iz;kstu ds fy;s LFkk;h leiZ.k ;k vuqnku ls gS] tks eqfLye fof/k ;k izFkk ds vuqlkj /kkfeZd] /keZ"khy ;k iwrZ ds :Ik esa Lohdr̀ gks vkSj blds vUrxZr oDQ vyy&vkSykn ¿ml lhek rd tgka rd lEifRr mi;qZDr fdlh ,sls iz;kstukas ds fy;s lefiZr ;k vuqnRr gksÀ
1
rFkk mi;ksxo"k oDQ Hkh gS( vkSj ^^okfdQ** dk rkRi;Z ml O;fDr ls gS tks ,slk leiZ.k ;k vuqnku djsa( ¼12½ ^^oDQ lEifRr** ds vUrxZr /keZLFkku] edcjs ;k bekeckM+s ij p<+kbZ xbZ oLrq;as Hkh gS( vkSj
¼13½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns"k dh ljdkj ls gSA v/;k; 1
oDQkas dk losZ{k.k
4&& jkT; eas ;k mlds fufnZ'V {ks=kas eas fLFkr leLr oDQ lEifRr;kas dk losZ{k.k djus ds fy;s pkgs os oDQ bl vf/kfu;e ds v/khu gks ;k u gks jkT; ljdkj] le;≤ ij] ljdkjh xtV eas foKfIr }kjk] ,d oDQ vk;qDr rFkk mrus vij oDQ vk;qDr ;k lgk;d oDQ vk;qDr] ftrus vko";d gks] fu;qDr dj ldrh gS A
oDQ vk;qDr rFkk vij
;k lgk;d oDQ vk;qDrksa
dh fu;qfDr
5&& vij oDQ vk;qDr ;k lgk;d oDQ vk;qDr] ,sls lHkh vf/kdkjks dk iz;ksx rFkk ,sls lHkh drZO;kas dk ikyu djsxk] tks bl vf/kfu;e ds v/khu vk;qDr dks iznku fd;s x;s gS ;k ftuds fy;s mls vkns"k fn;k x;k gks A
6&& ¼1½ vk;qDr oDQkas ds losZ{k.k dk;Z dks vius rFkk vij vkSj lgk;d vk;qDrkas ds chp ,slh jhfr ls foHkkftr djsxk] tks og mfpr le>s rFkk lkekU;rk rFkk mlds dk;Z dk i;Zos{k.k djsxk vkSj ml ij fu;a=.k j[ksxk A
oDQkas ds losZ{k.k
¼2½ oDQ vk;qDr ,slh tkap djus ds i'pkr] tks og vko";d le>s] fuEufyf[kr ckrsa lqfuf"pr rFkk vo/kkfjr djsxk %&&
¼d½ f"k;k oDQkas rFkk lqUuh oDQkas dks vyx vyx fn[kkrs gq;s] {ks= ds leLr oDQkas dh la[;k (
¼[k½ izR;sd oDQ dk izdkj rFkk mn~ns"; (
¼x½ izR;sd oDQ eas lekfo'V lEifRr dh ldy vk; (
¼?k½ izR;sd oDQ&lEifRr ds laca/k eas ljdkj ;k LFkkuh; izkf/kdkjh dks ns; jktLo] midj] LFkkuh; dj] dj vkSj vf/kHkkj dh /kujkf"k (
¼³½ vk; dh olwyh esa gksus okys O;; rFkk izR;sd oDQ ds eqroYyh dk osru ;k vU; ikfjJfed (
¼p½ ¿ * * * À2
¼N½ izR;sd oDQ ds laca/k eas ,sls vU; fooj.k] tks fu;r fd;s tk;s % izfrca/k ;g gS fd ;fn bl fo'k; esa fookn gks fd dksbZ oDQ fo"ks'k f"k;k oDQ gS ;k lqUuh oDQ gS vkSj oDQ&foys[k ds dFkukas ls ;g Li'V :Ik ls yf{kr gks fd og fdl laaiznk; dk gS rks ml fookn dk fu.kZ; mDr dFkukas ds vk/kkj ij fd;k tk;sxk A 1- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 3 ¼[k½ }kjk j[kk x;kA
232
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 7&9À ¼3½ vk;qDr dks tkap djrs le; ogh vf/kdkj izkIr gkssxas] tks dksM vkQ flfoy izkslhtj] 1908 ds v/khu fuEufyf[kr fo'k;kas ds laca/k eas O;ogkj U;k;ky; ¼flfoy dksVZ½ esa fufgr gksrs gS %&
,sDV la0 5] 1908
¼d½ fdlh lk{kh dks cqykuk rFkk mldk c;ku ysuk (
¼[k½ fdlh ys[; dks izdV djus rFkk mls izLrqr djus dh vis{kk djuk ( ¼x½ fdlh U;k;ky; ;k dk;kZy; ds fdlh lkoZtfud vfHkys[k dh ekax
djuk (
¼?k½ ys[kkas rFkk lkf{k;kas ds ijh{k.k ds fy;s deh"ku tkjh djuk ( ¼³½ dksbZ LFkkuh; fujh{k.k ;k LFkkuh; vuqla/kku djuk ( rFkk
¼p½ dksbZ vU; fo'k;] tks jkT; ljdkj }kjk fu;r fd;k tk; A
¼4½ vk;qDr] vij vk;qDr ;k lgk;d oDQ vk;qDr tkap ds izfrosnu dks] ftleas mi/kkjk ¼2½ eas mfYyf[kr fooj.k gksxsaA izR;sd oDQ cksMZ rFkk jkT; ljdkj dks izLrqr djsxk vkSj jkT; ljdkj ;Fkk"kD; "kh?kz ljdkjh xtV eas fo"ks'k fQjds ls lEc) ,sls oDQkas dks foKkfir djsxh] ftu ij mDr izfrosnu ds vuqlkj bl vf/kfu;e ds mica/k izoR̀r gksrs gksa A 7&& ¼1½ bl v/;k; ds v/khu losZ{k.k djus dk lEiw.kZ djus dk lEiw.kZ O;;] ;fn losZ{k.k iwjs jkT; esa gks rks] jkT; esa fLFkr oDQ&lEifRr dh vk; ds vuqikr esa lHkh eqrofYy;kas }kjk ogu fd;k tk;sxk vkSj ;fn losZ{k.k fdlh {ks= fo"ks'k rd gh lhfer gks rks ml {ks= eas fLFkr oDQ lEifRr dh vk; ds vuqikr esa fLFkr oDQkas eas eqrofYy;kas }kjk ogu fd;k tk;sxk A
losZ{k.k O;; dh olwyh
¼2½ oDQ LFkkfir djus okys ds fdlh foys[k ;k dj.k eas fdlh ckr ds gksrs gq;s Hkh] dksbZ eqroYyh mi/kkjk ¼1½ ds v/khu mlds }kjk ns; fdlh /kujkf"k dks oDQ lEifRr dh vk; esa ls ns ldrk gS A
¼3½ mi/kkjk ¼1½ ds v/khu eqroYyh }kjk ns; dksbZ /kujkf"k] jkT; ljdkj }kjk izek.k i=&tkjh fd;s tkus ij] /kkjk 83 eas O;ofLFkr jhfr ls olwy dh tk ldrh gS A 8&& ¼1½ ;fn ;g fookn mBs fd dksbZ lEifRr&fo"ks'k oDQ lEifRr ls gS ;k ugha vFkok oDQ f"k;k oDQ gS ;k lqUuh oDQ rks lEc) cksMZ ;k oDQ dk eqroYyh vFkok mleas LoRo j[kus okyk dksbZ O;fDr mDr fookn dks fu.kZ; ds fy;s vf/kdj.k dks bl vf/kfu;e ds mica/kksa ds vuqlkj vfHkfn'V dj ldrk gS %
izfrca/k ;g gS fd /kkjk 6 dh mi/kkjk ¼4½ ds v/khu oDQkas dh lwph izdkf"kr gksus ds fnukad ls ,d o'kZ lekIr gks tkus ds i'pkr~ vf/kdj.k }kjk dksbZ ,slk fookn xzg.k ugha fd;k tk;sxk A
¼2½ vk;qDr] vij oDQ vk;qDr ;k lgk;d oDQ vk;qDr dks mi/kkjk ¼1½ ds v/khu fdlh dk;Zokgh esa i{k ds :Ik eas ugha j[kk tk;sxkA
9&& ¼1½ bl v/;k; ds mica/k }kjk bl vf/kfu;e ds vkjEHk gksus ds iwoZ "kq:
fd;s x;s oDQ&lEifRr;kas ds fdlh losZ{k.k dh dk;Zokgh ij izoR̀r u gksxsa vkSj ,slk losZ{k.k ;w0 ih0 eqfLye oDQ ,sDV] 1936 ds mica/kksa ds vuqlkj iwjk fd;k tk;sxk A ;w0ih0,sDV la0 13] 1936
233
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 10&11À ¼2½ bl v/;k; ds fdlh ckr dk mu fo'k;kas esa eq[; jkT; oDQ vk;qDr ¼Chief State Commissioner of Waqfs½ ;k fdlh jkT; oDQ vk;qDr vFkok oDQ vk;qDr ds fu.kZ;kas dh vfUrerk ij izHkko u iM+sxk] ftueas bl vf/kfu;e ds izHkkoh gksus ds iwoZ ,sls vk;qDr dk izfrosnu vafre gks x;k gks A
v/;k; 2
cksMZ dh LFkkiuk vkSj muds dR̀;
10&& ¼1½ mRrj izns"k eas nks iF̀kd cksMZ LFkkfir fd;s tk;sxsa] tks oDQkas ds ^^lqUuh lsUVªy cksMZ** rFkk ^^f"k;k lsUVªy cksMZ** dgyk;sxaasA izR;sd cksMZ ,d fuxfer fudk; gksxk vkSj mls "kk"or mRrjkf/kdkj izkIr gksxk rFkk mldh ,d lkekU; eqgj gksxh vkSj mDr uke ls og okn izLrqr djsxk rFkk mlds fo:) okn izLrqr fd;k tk;sxk % izfrca/k ;g gS fd ,sls cksMZ] tks ;w0ih0 eqfLye oDQ ,sDV] 1936 ds v/khu la?kfVr fd;s x;s Fks vkSj bl vf/kfu;e ds izkjEHk gksus ds le; dk;Z dj jgs Fks] bl vf/kfu;e ds mica/kksa ds v/khu la?kfVr fd;s x;s le>s tk;sxsa rFkk ;w0ih0 eqfLye oDQ ,sDV] 1936 ds v/khu vius dk;Zdky dh lekfIr rd dk;Z djrs jgsxsa A
lsUVªy cksMksZ dh LFkkiuk
;w0ih0,sDV la0 13] 1936
;w0ih0,sDV la0 13] 1946
¼2½ dksbZ ckr] ftldk bl vf/kfu;e ds v/khu] cksMZ }kjk fd;k tkuk visf{kr ;k vuqKkr gks] lqUuh oDQksa ds fo'k; eas lqUuh lsUVªy cksMZ }kjk vkSj f"k;k oDQkas ds fo'k; esa f"k;k lsUVªy cksMZ }kjk dh tk;sxh %
izfrca/k ;g gS fd f"k;k lsUVªy cksMZ dk ¿/kkjk 2 dh mi/kkjk ¼2½ eas vfHkfn'V oDQ] fuca/k vkSj U;kl ij fu;a=.k rFkk v/kh{k.kÀ
1
,sls funs"kkas ds v/khu jgsxk] tks jkT; ljdkj }kjk le;≤ ij tkjh fd;s tk;sa A 11&& ¿¼1À
2
lqUuh lsUVªy cksMZ eas fuEufyf[kr lqUuh eqlyeku gksxas] tks ¿ * * * À5 fuokZfpr fd;s tk;sxas ;k ¿vkxs nh xbZ jhfr ls vkesfyr ;k uke fufnZ'V fd;s tk;sxsaAÀ
3
lqUuh lsUVªy cksMZ dk la?kVu
¿¼1½ N% lnL;] ftlesa ls de ls de ,d jkT; fo/kku ifj'kn~ dk lnL; gksxk] ftudk fuokZpu jkT; fo/kku eaMy ds lqUuh lnL; vius esa ls djssxsa(À
4
¿¼2½ mRrj izns"k LVsV ckj dkmfUly ds uke fuosf"kr nks lqUuh ,MoksdsV] ftudk fuokZpu gkbZ dksVZ ckj ,"kksfl;s"ku] bykgkckn rFkk vo/k ckj ,"kksfl;s"ku] y[kuÅ ds lqUuh lnL; djsxsaa(À
6
¿¼3½ mu O;fDr;ksa] tks jkT; ljdkj dh jk; eas bLykfed /keZ fo|k ds ekU;rk izkIr fo}ku gksa] eas ls jkT; ljdkj }kjk uke&fufnZ'V fd;k tkus okyk ,d lnL;(À
7
1- m0iz0 vf/kfu;e la0 25] 1963 bZ0 dh /kkjk 4 }kjk j[ks x;s tks 3 flrEcj] 1960 ls izHkkoh le>s tk;sA
2- m0iz0 vf/kfu;e la0 3] 1970 bZ0 dh /kkjk ¼2½ ¼1½ }kjk /kkjk 11 dks mldh mi/kkjk ¼1½ ds :Ik esa iqula[;kfdr fd;k x;k A
3- m0iz0 vf/kfu;e la0 3] 1970 bZ0 dh /kkjk 2 ¼1½ ¼1½ }kjk j[ks x;s A 4- m0iz0 vf/kfu;e la0 18] 1972 bZ0 dh /kkjk 2 ¼d½ }kjk j[ks x;s A
234
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 12&13À ¿¼4½ nks lnL;ksa] ftuesa ls ,d foRr ds laca/k eas rFkk nwljk iz"kklu ds laca/k eas Kku ;k O;kogkfjd vuqHko j[krk gks] jkT; ljdkj }kjk uke&fufnZ'V fd;s tk;sxsa (À
1
¼5½ ,d lnL;] tks mi;qDr ¿X;kjgÀ
2
lnL;ksa }kjk ,sls oDQksa ds] ftu ij ;g vf/kfu;e ykxw gksrk gks vkSj ftueas ls izR;sd dh de ls de ¿rhu gtkj :i;sÀ
3
dh okf'kZd vk; gks] eqrofYy;kas esa ls vkesfyr fd;k tk;sxk A ¼6½ v/;{k] ;fn og mi;qZDr ¿ckjgÀ
4
lnL;kas esa ls u gks A ¿¼2½ mi/kkjk ¼1½ ds v/khu fuokZpu rFkk vkesyu ,sls le; ds Hkhrj rFkk ,slh jhfr ls fd;s tk;ssxsa] tSlk fd jkT; ljdkj lkekU; vFkok fo"ks'k vkns"k }kjk funs"k ns] rFkk fdlh ,sls fuokZpu vFkok vkesyu ls lacaf/kr dksbZ iz"u vFkok fookn jkT; ljdkj dks vfHkfn'V fd;k tk;sxk] ftldk fu.kZ; vfUre gksxkAÀ
5
¿12&& ¿¼1½À
6
f"k;k lsUVªy cksMZ eas fuEufyf[kr f"k;k eqlyeku gksxsa] tks ¿ * * *À
7
fuokZfpr fd;s tk;sxas ;k vkxs nh xbZ jhfr ls vkesfyr fd;s tk;sxas ¿;k uke fufnZ'V fd;s tk;sxsa ;k insu gksxsa %&À
8
f"k;k lsUVªy cksMZ dk la?kVu
¿¼1½ jkT; fo/kku eaMy ds leLr f"k;k lnL; (À
9
¿¼2½ ,d lnL; jkT; ljdkj }kjk uke fufnZ'V fd;k tk;sxk (À
10
¼3½ ,d lnL; ftldk fuokZpu f"k;k dkyst] y[kuÅ ds cksMZ vkQ VªLVht }kjk vius lnL;kas esa ls fd;k tk;sxk( ¿¼4½ rhu lnL;] ftueas ls ,d fdlh oDQ dk] ftl ij ;g vf/kfu;e ykxw gksrk gks] vkSj ftldh de ls de ¿rhu gtkj :i;sÀ
12
dh okf'kZd vk; gks] eqroYyh gksxk] nwljk lnL; ,slk gksxk] ftls foRr rFkk iz"kklu ds laca/k eas Kku ;k O;kogkfjd vuqHko gks vkSj rhljk lnL; vkfye gksxk] ¿iwoZorhZ [k.Mkas esa vfHkfn'V lnL;kasÀ
13
}kjk vkesfyr fd;s tk;sxsa(À
11
¼5½ v/;{k] ;fn og ¿iwoZorhZ [k.Mkas esa vfHkfn'V lnL;kasÀ
14
esa ls u gksa( ¿¼2½ mi/kkjk ¼1½ ds v/khu fuokZpu rFkk vkesyu ,sls le; ds Hkhrj ;k ,slh jhfr ls fd;s tk;sxsa] tSlk fd jkT; ljdkj lkekU; dksbZ iz"u vFkok fookn jkT; ljdkj dks vfHkfn'V fd;k tk;sxk ftldk fu.kZ; vfUre gksxkAÀ
15
1- m0iz0 vf/kfu;e la0 3] 1970 bZ0 dh /kkjk 2 ¼1½ ¼2½ }kjk [k.M ¼4½ o ¼5½ j[ks x;s A 2- m0iz0vf/kfu;e la0 18] 1972 bZ0 dh /kkjk 2 ¼d½ }kjk j[ks x;s A 3- m0iz0vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 5 }kjk izLFkkfirA 4- m0iz0vf/kfu;e la0 18] 1972 bZ0 dh /kkjk 2 ¼?k½ }kjk j[ks x;s A 5- m0iz0vf/kfu;e la0 11] 1972 bZ0 dh /kkjk 2 ¼x½ }kjk j[ks x;sA 6- m0iz0vf/kfu;e la0 3] 1970 bZ0 dh /kkjk 3 ¼1½ }kjk /kkjk 12 mi/kkjk ¼1½ ds :Ik iqula Z[;kafdrA 7- m0iz0vf/kfu;e la0 11] 1974 bZ0 dh /kkjk 3 ¼d½ }kjk fudkys x;s A
8- m0iz0vf/kfu;e la0 18] 1972 bZ0 dh /kkjk 3 ¼1½ ¼d½ }kjk j[ks x;s A 9- mi;qZDr dh /kkjk 3 ¼1½ ¼[k½ j[ks x;s A
10- m0iz0vf/kfu;e la0 3] 1970 bZ0 dh /kkjk 3 ¼1½ ¼1½ }kjk j[ks x;s A 11- mi;qZDr dh /kkjk 3 ¼1½ ¼2½ }kjk j[kk x;k A
12- m0iz0vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 6 }kjk j[kk x;k A
13- m0iz0vf/kfu;e la0 18] 1972 bZ0 dh /kkjk 3 ¼1½ ¼x½ }kjk j[kk x;k A 14- m0iz0vf/kfu;e la0 11] 1974 bZ0 dh /kkjk 3 ¼[k½ }kjk j[kk x;k A
15- mi;qZDr dh /kkjk 3 ¼x½ }kjk izfrLFkkfirA
235
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 13&14À
1
¿13&& ¿;fn /kkjk 12 dh mi/kkjk ¼1½ ds [k.M ¼3½ eas vfHkfn'V dksbZ Hkh fudk;À
8
tks fo|eku u gks vFkok ¿,sls le; ds Hkhrj tks jkT; ljdkj }kjk rnFkZ fufnZ'V fd;k tk;sÀ
2
¿lnL;kas dks visf{kr la[;k esa pqudj Hkstus esa vleFkZ gksÀ
3
rks deh dh iwfrZ jkT; ljdkj }kjk] ¿f"k;k eqfLyeÀ
9
ds uke funsZ"k u djds dh tk;sxhAÀ
1
dfri; n"kkvkas esa uke funsZ"k u ¿13&d&& lnL;ks a ds fuokZpu] uke&funZs"ku vkSj vkesyu vkSj v/;{k ds fuokZpu ds iwjk gks tkus ds Ik"pkr~ ;Fkk"kD; "kh?kz] jkT; ljdkj ljdkjh xtV eas vf/klwpuk izdkf"kr djsxh fd cksMZ ;Fkkor laxfBr gks x;k gSA
cksMZ ds laxBu dh
vf/klwpuk
13&[k&& tgka fdlh U;k;ky; ds fdlh vkns"k ds ifj.kkeLo:Ik vFkok fdlh vU; dkj.k ls jkT; ljdkj cksMZ ds ;Fkkor~ laxBu dh vf/klwpuk tkjh djus eas vleFkZ gks vkSj v/;{k ds fuokZpu ds fnukad ls ikap o'kZ ls vf/kd dk le; O;rhr gks tk; rks cksMZ dk laxBu vf/klwfpr ugha fd;k tk;sxk vkSj u;s cksMZ dk laxBu djus ds fy;s lnL;ksa dk fuokZpu] uke&funsZ"ku vkSj vkesyu u;s fljs ls fd;k tk;sxkAÀ
10
dfri; ifjfLFkfr;ksa eas u;s fuokZpu ¿14À
4
&& /kkjk 23 ds mica/kkas ds v/khu jgrs gq;s] cksMZ ds lnL;kas dk dk;Zdky ¿mlds laxBu dh foKfIr ds fnukad lsÀ
5
ikpa o'kZ dk gksxk % cksMZ ds dk;Z dky izfrca/k ;g gS fd jkT; ljdkj] ljdkjh xtV eas foKfIr }kjk] mDr vof/k dks ,d o'kZ ls vf/kd dh vfrfjDr dh vof/k ds fy;s c<+k ldrh gS % ¿izfrca/k ;g gS fd flok; mi/kkjk ¼2½ eas micaf/kr n"kk eas] cksMZ ds cfgxkZeh lnL; ¼ftleas cksMZ dk v/;{k Hkh lfEefyr gS½ bl ckr ds gksrs gq;s Hkh mudk dk;Zdky lekIr gks x;k] rc rd dze"k% lnL; vkSj v/;{k ds :Ik eas viuk in /kkj.k fd;s jgsxsa tc rd fd jkT; ljdkj }kjk u;s cksMZ dk ;Fkksfpr :Ik ls laxfBr fd;k tkuk ljdkjh xtV eas foKfIr u dj fn;k tk;sAÀ
6
¿¼2½ ;fn fdlh U;k;ky; ds fdlh vUrfje vkns"k ds ifj.kke Lo:Ik ;k fdlh vU; dkj.k ls jkT; ljdkj u;s cksMZ dh ;Fkksfpr :Ik ls la?kfBr fd;s tkus dh foKfIr tkjh djus esa vleFkZ gks ;k ,slh foKfIr ds tkjh gksus ds i'pkr~ u;k cksMZ dk;Z djus esa vleFkZ gks rks jkT; ljdkj] U;k;ky; ds fdlh vUrfje vkns"k dh n"kk eas] ,sls vkns"k ds fdz;kdky ds nkSjku vkSj fdlh vU; n"kk eas ¿nks o'kZ ;k cksMZ ds laxBu rd] tks Hkh igys gks]À
11
ls vuf/kd vof/k ds fy;s] cksMZ ds fu;a=d ds :Ik eas] ;FkkfLFkfr] dksbZ lqUuh eqfLye vf/kdkjh ;k f"k;k eqfLye vf/kdkjh] tks jkT; ljdkj ds la;qDr lfpo ls fuEu Lrj dk u gks] fu;qDr dj ldrh gS vkSj ,slk fu;a=d] cksMZ vkSj mlds v/;{k vkSj lnL;kas ds lHkh d`R;kas dk fuoZgu] vf/kdkjkas dk iz;ksx vkSj drZO;kas dk ikyu djsxkA
¼3½ mi/kkjk ¼2½ ds v/khu fdlh fu;a=d dh fu;qfDr ij] mi/kkjk ¼2½ ds tSlh fd og mÙkj izns"k eqfLye oDQ ¼la"kks/ku½ vf/kfu;e] 1994 ds izkjEHk ds iwoZ Fkh] v/khu fu;a=d ds :Ik eas fu;qDr O;fDr ,slk fu;a=d ugha jg tk;sxkAÀ
7
1- m0iz0 vf/kfu;e la0 3] 1970 bZ0 dh /kkjk 3 ¼1½ ¼ii½ }kjk j[kk x;k A 2- m0iz0 vf/kfu;e la0 11] 1974 bZ0 dh /kkjk 4 }kjk j[kk x;kA 3- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 7 }kjk j[kk x;k A 4- m0iz0 vf/kfu;e la0 3] 1970 bZ0 dh /kkjk 5 }kjk /kkjk 14] 14 ¼1½ ds :Ik eas iqulZa[;kafdr dh x;h A 5- mi;qZDr dh /kkjk 5 ¼d½ ¼1½ }kjk j[kk x;k A
6- mi;qZDr dh /kkjk 5 ¼d½ ¼2½ }kjk c<+k;k x;k vkSj 5 fnlEcj] 1969 ls c<+k;k x;k le>k tk;as A
7- m0 iz0 vf/kfu;e la[;k 21 o'kZ 1994 dh /kkjk 2 }kjk izfrLFkkfirA
8- m0 iz0 vf/kfu;e la[;k 23 o'kZ 1995 dh /kkjk 3 ¼d½ }kjk izfrLFkkfirA 9- mi;qZDr dh /kkjk 3¼[k½ }kjk izfrLFkkfirA
10- mi;qZDr dh /kkjk 4 }kjk c<+k;k x;kA
11- mi;qZDr dh /kkjk 5 }kjk izfrLFkkfirA
236
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 15&19À 15&& ¼1½ ¿v/;{k ls fHkUu leLr lnL;kas ds fuokZpu vkesyu ;k uke funsZ"ku tSlh Hkh n"kk gksÀ
1
ds rqjUr i'pkr~ vkSj ckn eas tc dHkh fo|eku ;k izR;kf"kr fjfDr ds dkj.k ;k vU;Fkk] v/;{k fu;qDr djuk vko";d gks tk;s] rks cksMZ dk lfpo] v/;{k fuokZfpr djus ds fy;s ¿,sls lnL;kas dh ,d cSBdÀ
2
cqyk;sxkA lnL; ;k rks vius esa ls fdlh dks vFkok fdlh vU; O;fDr dks v/;{k fuokZfpr dj ldrs gS % v/;{k dk fuokZpu] vkfn
izfrca/k ;g gS fd fdlh ,sls oDQ dk eqroYyh ftl ij ;g vf/kfu;e izoR̀r gksrk gS vFkok ljdkjh dks'kk/;{k ¼xouZeasV Vsªtjj½ vFkok ljdkj dk ;k fdlh oDQ iz"kklu ;k dksbZ iw.kZdkfyd lsod v/;{k fuokZfpr ugha fd;k tk;sxk A
¼2½ v/;{k voSrfud gksxk ¿ * * * À
3
A
16&& ¼1½ cksMZ dk dk;kZy; y[kuÅ eas gksxk vkSj cksMZ dh cSBd dk;Z ds laiknu ds fy;s ,sls le; vkSj LFkku ij gksxh] tks fu;r fd;s tk;sa A dk;Z dk lapkyu
¼2½ cksMZ dh cSBd dh x.kiwfrZ cksMZ ds dqy lnL;kssa dh la[;k ds vk/ks ls gksxh % izfrca/k ;g gS fd ;fn cSBd x.kiwfrZ u gksus ds dkj.k LFkfxr dh tk;s rks ,sls LFkxu ds i'pkr~ izFke cSBd ds fy;s visf{kr x.kiwfrZ cksMZ ds dqy lnL;kas dks la[;k ds ,d&frgkbZ ls gksxh vkSj ;fn cSBd x.kiwfrZ u gksus ds dkj.k iqu% LFkfxr dh tk;s rks f}rh; ;k vuqorhZ LFkxuksijkUr cSBd ds fy;s x.kiwfrZ dh vko";drk gksxh A ¼3½ cksMZ fu.kZ; vius mifLFkr rFkk er nsus okys lnL;ksa ds cgqer ls djsxkA erkas ds cjkcj gksus dh n"kk eas v/;{k dks fu.kkZ;d er nsus dk vf/kdkj gksxk A 17&& cksMZ vius iw.kZdkfyd lfpo ds in ij ,d O;fDr dks fu;qDr djsxh] ftldh vgZrk;as] osru HkRrs rFkk lsok dh vU; "krsZa og gksxh] tks fu;r dh tk;as % izfrca/k ;g gS fd lfpo] lqUuh lsUVªy cksMZ dh n"kk eas lqUuh lEiznk; dk vkSj f"k;k lsUVªy cksMZ dh n"kk esa f"k;k lEiznk; dk eqlyeku gksxk A lfpo dh fu;qfDr vkfn
18&& cksMZ ,sls deZpkfj;kas vkSj vf/kdkfj;kas dks] tks bl vf/kfu;e ds mica/kkas dks dk;kZfUor djus ds iz;kstu ds fy;s vko";d gksa] ,sls osru HkRrs rFkk lsok dh vU; "krksZa ij fu;qDr dj ldrk gS tks fu;r dh tk;a A
lsUVªy cksMZ ds deZpkfjoxZ
19&& ¼1½ ,sls ftu oDQkas ij ;g vf/kfu;e izoR̀r gksrk gS] mu lcdk lkekU; v/kh{k.k cksMZ esa fufgr gksxkA cksMZ ;g lqfuf"pr djus ds fy;s fd mlds v/kh{k.k ds v/khu oDQkas ¿* **À4dk vuqj{k.k] fu;a=.k rFkk izca/k mfpr :Ik ls gksrk gS vkSj mldh vk; mu iz;kstukas ds fy;s] ftuds fufeRr os LFkkfir fd;s x;s Fks ;k ftuds fufeRr os fo|eku gS] fof/kor yxkbZ tkrh gS] lHkh mfpr o vko";d dk;Z djsxk A
cksMZ ds d`R;
¼2½ mi/kkjk ¼1½ ds mica/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] cksMZ ds fuEufyf[kr vf/kdkj o drZO; gksxsa %&&
1- m0iz0 vf/kfu;e la0 26] 1966 bZ0 dh /kkjk 3 }kjk j[kk x;kA 2- m0iz0 vf/kfu;e la0 11] 1974 bZ0 dh /kkjk 5 }kjk j[kk x;kA 3- m0iz0 vf/kfu;e la0 3] 1970 bZ0 dh /kkjk 6 }kjk fudkyk x;kA
237
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 20&21À ¼d½ iw.kZ rFkk izekf.kd vfHkys[k j[kuk] ftleas izR;sd ftys ds izR;sd oDQ dh mRifRr] vk;] mn~ns";ksa vkSj fgrxzkfg;kas ds fo'k; eas lwpuk gks( ¼[k½ viuk ctV rS;kj djuk vkSj fuf"pr djuk (
¼x½ eqrofYy;kas }kjk cksMZ dks izLrqr fd;s x;s ctVkas dks fuf"pr rFkk ikfjr djuk %
izfrca/k ;g gS fd oDQ laifRr ds LoRo j[kus okys fdlh O;fDr }kjk ,sls iV~Vs] ca/kd] gLrkarj.k ;k ifjorZu ds fo:)] ,sls le; ds Hkhrj vkSj ,slh jhfr ls] tks fu;r dh tk;s] dh xbZ fdlh vkifRr ij fopkj fd;k tk;sxk vkSj mldk fu.kZ; mDr iV~Vs] ca/kd] gLrkarj.k ;k ifjorZu iwjk fd;s tkus ds iwoZ fd;k tk;sxk( ¼.k½ eqroYyh dks gVkuk ;k eqroYyh dks fu;qDr djuk vkSj bl izdkj fu;qDr eqroYyh dks bl vf/kfu;e ds mica/kksa ds v/khu oDQ laifRr dk dCtk fnykuk %
izfrca/k ;g gS fd djus ;k eqroYyh dks fu;qDr djus ;k oDQ lEifRr dk dksbZ vU; izca/k djus esa cksMZ] ;FkklaHko okfQd ds funs"kksa ds vuqlkj] ;fn dksbZ gks] dk;Z djsxk (
¼r½ bl vf/kfu;e ds mica/kksa ds v/khu eqroYyh ;k izca/k lfefr vFkok i;Zos{k.k lfefr dks funs"k nsuk( vkSj
¼Fk½ fof/k&U;k;ky; esa oDQkas ls lEc) oknkas rFkk dk;Zokfg;ksa dks lafLFkr djuk vkSj mudk izfrokn djukA
20&& ,sls izfrca/kks rFkk lhekvkas ds v/khu jgrs gq;s] tks fufnZ'V dh tk;sa] cksMZ bl vf/kfu;e ds v/khu vius ,sls vf/kdkj vkSj drZO;] tks og vko";d le>s] v/;{k ;k lfpo vFkok cksMZ ds fdlh vU; deZpkjh ;k fdlh lnL; dks izfrfufgr dj ldrk gS vkSj mlh izdkj ,sls fdlh izfrfu/kku dks okil ys ldrk gS A
vf/kdkjaks dk izfrfu/kku
21&& ¼1½ dksbZ O;fDr cksMZ dk v/;{k ;k lnL; fu;qDr fd;s tkus ;k cus jgus ds fy;s vufgZr gksxk] ;fn og&&
vugZrk;sa rFkk lnL;kas dk
gVk;k tkuk
¼d½ xSj eqlyeku gks (
¼[k½ bDdhl o'kZ ls de vk;q dk gks (
¼x½ fodr̀ fpRr dk O;fDr gks (
¼?k½ vuqUeqDr fnokfy;k gks (
¼³½ u Sfrd iru okys vijk/k ds fy;s fl)nks'k Bgjk;k x;k gks ( vFkok ¼p½ dqizca/k ;k Hkz'Vkpkj ds dkj.k igys dHkh lnL; ds in ls gVk;k x;k gks ;k fdlh l{ke U;k;ky; dh vkKk }kjk mDr dkj.kkas ls fdlh fo"okl ds in ls gVk;k x;k gks A
¼2½ ¿cksMZ vius v/;{k vFkok vius fdlh lnL; dks gVk ldrk gS] ;fn ogÀ
1
&& ¼d½ mi/kkjk ¼1½ eas mfYyf[kr fdUgha vUkgZrkvkas ls xzLr gks ;k gk tk;s( ;k 1- mÙkj izns"k vf/kfu;e la[;k 23 o'kZ 1995 dh /kkjk 6¼d½¼,d½ }kjk izfrLFkkfirA
238
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 22&25À ¼[k½ dk;Z djus ls badkj djs ;k dk;Z djus eas vleFkZ gks vFkok ¿pkgs v/;{k] lnL; vFkok vU;Fkk fdlh :Ik easÀ
2
,slh jhfr ls dk;Z djas] ftls cksMZ dksbZ ,slk Li'Vhdj.k lquus ds i'pkr~ tks og ns] oDQkas ds fgr ds izfrdwy le>s( ;k ¼x½ cksMZ dh vuqKk ds fcuk vFkok i;kZIr dkj.k ds fcuk cksMZ dh ikap yxkrkj cSBdkas ls vuqifLFkr jgsA
¼3½ mi/kkjk ¼2½ ds v/khu ¿v/;{k vFkokÀ
3
fdlh lnL; dk gVk;k tkuk ljdkjh xtV eas foKkfir fd;k tk;sxk A 22&& cksMZ dk v/;{k ;k dksbZ lnL; cksMZ dks i= fy[kdj vius in dk R;kx dj ldrk gS vkSj cksMZ }kjk ,slk R;kx&i= Lohdkj fd;s tkus ij ;g le>k tk;sxk fd mlus viuk in fjDr dj fn;k gS A
v/;{k rFkk lnL;ksa dk
R;kx i=
¿22&d&& dksbZ O;fDr] tks jkT; fo/kku eaMy dk lnL; gksus vFkok ,MoksdsV ;k eqroYyh ;k fdlh vU; fudk; dk izfrfuf/k gksus dh gSfl;r ls cksMZ dk lnL; gS] ml gSfl;r ij u jgus ij cksMZ dk lnL; u jg tk;sxk AÀ
1
lnL;rk dh lekfIr ¿23&& v/;{k vFkok fdlh lnL; ds in ls gVk;s tkus] in R;kx djus] èR;q gks tkus ;k vU; dkj.k ls mldk LFkku fjDr gks tkus ij bl vf/kfu;e eas O;ofLFkr jhfr ls mlds LFkku ij] ;FkkfLFkfr ,d u;k v/;{k vFkok lnL; fuokZfpr] vkesfyr ;k uke&fufnZ'V fd;k tk;sxk vkSj ,slk v/;{k vFkok lnL; rc rd inklhu jgsxk tc rd fd og v/;{k vFkok lnL;] ftlds LFkku dh og iwfrZ djrk gS] ,slh fjfDr u gksus dh n"kk eas inklhu jgus dk gdnkj gksxkAÀ
4
fjfDr dh iwfrZ 24&& cksMZ dks dksbZ dk;Z ;k dk;Zokgh] dsoy ¿mlds v/;{k vFkok fdlh lnL; ds inkas dh fdlh fjfDrÀ
5
;k mlds la?kVu eas fdlh =qfV ds dkj.k voS/k ugha le>h tk;sxh A
lnL; inkas dh fjfDr;ka
dk la?kVu eaas =qfV] cksMZ
ds dk;ksZ ;k dk;Zokfg;kas
dks voS/k u djsxh A
25&& fdlh oDQ dk eqroYyh] cksMZ dks ;kfpd nsdj mlls ,sls oDQ dh lEifRr ds izca/k ;k iz"kklu dks izHkkfor djus okys fdlh iz"u ij viuh jk;] ea=.kk ;k funsZ"k nsus ds fy;s izkFkZuk dj ldrk gS vkSj cksMZ dks ml ij viuh jk;] ea=.kk ;k funsZ"k nsuk vko";d gksxk %
izfrca/k ;g gS fd cksMZ fdlh ,sls iz"u mDr jk;] ea=.kk ;k funsZ"k nsus ds fy;s ck/; u gksxk] tks mldh jk; esa la{ksir% fuLrkj.k ds fy;s mi;qDr iz"u u gks ;k tc cksMZ] fdlh vU; dkj.k ls] tks vfHkfyf[kr fd;k tk;sxk] ,slk djuk vuqi;qDr le>s A cksMZ dh jk;
1- m0iz0vf/kfu;e la0 11] 1974 bZ0 dh /kkjk 6 }kjk c<+k;h x;hA
2- mÙkj izns"k vf/kfu;e la[;k 23 o'kZ 1995 dh /kkjk 6¼d½¼nks½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 6¼[k½ }kjk c<+k fn;k x;kA
4- mi;qZDr dh /kkjk 7 }kjk izfrLFkkfirA
5- mi;qZDr dh /kkjk 8 }kjk izfrLFkkfirA
239
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 26&29À 26&& ¿¼1½À
1
cksMZ viuh dk;Zokfg;ksa ;k vU; vfHkys[kkas dk tks mldh vfHkj{kk esa gksa] fujh{k.k djus rFkk mudh izfrfyfi;ka tkjh djus dh vuqefr ,sls "kqYd fn;s tkus ij vkSj ,sls izfrca/kksa ds v/khu jgrs gq;s ns ldrk gS] tks fu;r fd;s tk;sA bl /kkjk ds v/khu tkjh dh x;h leLr izfrfyfi;ak cksMZ ds lfpo ¿;k cksMZ ds ,sls vf/kdkjh] ftls lfpo lkekU; ;k fo"ks'k vkKk }kjk rnFkZ izkf/kdr̀ djsaÀ
2
}kjk bafM;u bfoMasl ,sDV] 1872 dh /kkjk 76 eas O;ofLFkr jhfr ls izekf.kr dh tk;sxh ¿vkSj dk;Zokgh ;k vfHkys[k ds izFke n'̀V ;k lk{; ds :Ik eas xzg.k dh tk;sxh vkSj mleas vfHkfyf[kr fo'k; ;k O;ogkj ds fy;s ,sls izR;sd okn eas rFkk ml lhek rd lk{; ds :Ik esa xzg.k dh tk;sxh vkSj tgka rd ewy dk;Zokgh ;k vfHkys[k ;fn og izLrqr fd;k x;k gksrk] ,sls fo'k; ;k O;ogkj dks izekf.kr djus ds fy;s xzkgkz gksrkAÀ
3
vfHkys[kkas dk fujh{k.k rFkk izfrfyfi;kas dk tkjh fd;k tkuk
,sDV la011] 1872
¿¼2½ cksMZ ds fdlh lnL;] vf/kdkj] ;k lsod ls] fdlh ,slh fof/kd dk;Zokgh eas ftlesa cksMZ ,d i{k u gks] dksbZ ,slk jftLVj ;k ys[; ftldh vUrZoLrq,a mi/kkjk ¼1½ ds v/khu izekf.kr izfrfyfi }kjk fl) dh tk ldrh gks] izLrqr djus dh] vFkok mlesa vfHkfyf[kr fo'k; ;k O;ogkj dks fl) djus ds fy;s lk{kh ds :Ik esa] mifLFkr gksus dh] rc rd vis{kk u dh tk;sxh tc rd fd U;k;ky; mu dkj.kksa ls] tks vfHkfyf[kr fd;s tk;ssxas] ,slh vkKk nsuk vko";d u le>sAÀ
4
27&& ¼1½ cksMZ] tc dHkh ;g vko";d le>s] fdlh LFkkuh; {ks= eas ml {ks= ds fdlh oDQ ;k lc oDQkas ds i;Zos{k.k ds fy;s milfefr dh LFkkiuk dj ldrh gSA mi&lfefr;ka
¼2½ mDr mi&lfefr dk la?kVu] dR̀; vksj drZO; os gksxsa] tks cksMZ }kjk ¿le;≤ ij vo/kkfjr fd;s tk;sAÀ
5
v/;k; 3 oDQkas dh jftLVªh 28&& bl vf/kfu;e ds izkjEHk ds iwoZ ;w0ih0 eqfLye oDQ ,sDV] 1936 ds v/khu jftLVªhdr̀ dksbZ oDQ] bl vf/kfu;e ds mica/kkas ds v/khu jftLVªhd̀r le>h tk;sxh A vkòfRr
;w0ih0,sDV la0 13] 1936
29&& ¼1½ izR;sd vU; oDQ dh] pkgs og bl vf/kfu;e ds v/khu gks ;k u gks pkgs og bl vf/kfu;e ds izkjEHk gksus ds iwoZ cuk;k x;k gks ;k mlds i'pkr] ml fQjds ds ftldk og oDQ gks] cksMZ ds dk;kZy; eas jftLVªh dh tk;sxh A jftLVªh
¼2½ oDQ lEifRr ij dCtk ikus ds rhu ekl ds Hkhrj eqroYyh jftLVªh ds fy;s izkFkZuk i= nsxk %
izfrca/k ;g gS fd ,slk izkFkZuk i= okfdQ ;k mlds oa'kt vFkok oDQ ds fdlh fgrxzkgh ;k ml fQjds ds] ftldk og oDQ gks] fdlh eqlyeku }kjk fn;k tk ldrk gS A 1- m0iz0 vf/kfu;e la0 26] 1966 bZ0 dh /kkjk 4 }kjk j[ks x;sA 2- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 9 ¼1½ }kjk /kkjk 26] 26 ¼1½ ds :Ik eas iquZla[;kafdr dh xbZ A
3- mi;qZDr dh /kkjk 9 ¼1½ }kjk c<+k;h x;hA
4- mi;qZDr }kjk c<+k;k x;s A
5- mi;qZDr dh /kkjk 9 ¼2½ }kjk c<+k;h x;hA
240
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 30À ¼3½ jftLVªh ds fy;s izkFkZuk i= ,sls izi= eas] ,slh jhfr ls vkSj ,sls LFkku ij fn;k tk;sxk] tks cksMZ fu;r djsa] vkSj mleas ;FkklaHko fuEufyf[kr C;kSj gksxsa&& ¼d½ oDQ lEifRrkas dk fooj.k] tks mu lEifRr;kas dh igpku ds fy;s i;kZIr gksa (
¼[k½ ,slh lEifRr;ksa ls gksus okyh ldy okf'kZd vk; (
¼x½ oDQ lEifRr;ksa ds laca/k eas izfro'kZ ns; ekyxqtkjh] midj vkSj LFkkuh; dj rFkk dj dh /kujkf"k (
¼?k½ oDQ lEifRr;kas dh vk; olwy djus esa izfro'kZ gksus okys O;;kas dk r[kehuk (
¼³½ oDQ ds v/khu fuEufyf[kr ds fy;s vyx j[kh x;h /kujkf"k && ¼1½ eqroYyh dk osru vksj O;fDr;kas ds HkRras (
¼2½ iw.kZr;k /kkfeZd iz;kstu(
¼3½ iwrZ iz;kstu ( vkSj
¼4½ dksbZ vU; iz;kstu( vkSj
¼p½ cksMZ }kjk fu;r dksbZ vU; fooj.k A
¼4½ ,sls izR;sd izkFkZuk i= ds lkFk oDQ foys[k dh ,d izfrfyfi gksxh vFkok ;fn ,slk dksbZ foys[k fu'ikfnr u fd;k x;k gks ;k mldh izfrfyfi izkIr u dh tk ldrh gks rks ml izkFkZuk&i= esa oDQ dh mRifRr] izdkj vkSj mn~ns";kas ds iw.kZ fooj.k] tgka rd os izkFkhZ dks Kkr gksa] fn;s gksxas A
¼5½ mi/kkjk ¼2½ ds v/khu fn;k x;k izR;sd izkFkZuk&i= izkFkhZ }kjk] dksM vkQ flfoy izkslhtj] 1908 ds vfHkopukas ¼pleadings½ ds gLrkadu vkSj lR;kiu ds fy;s O;ofLFkr jhfr ls gLrkafdr vkSj lR;kfir fd;s tk;sxk A
,sDV la0 5] 1908
¼6½ cksMZ izkFkhZ ls ,sls vU; C;kSjs ;k lwpuk] tks og vko";d le>s] nsus dh vis{kk dj ldrk gS A
¼7½ jftLVªh ds fy;s izkFkZuk i= izkIr gksus ij] cksMZ] oDQ dh jftLVªh djus ds igys] izkFkZuk i= dh okLrfodrk rFkk oS/krk vkSj mleas fn;s x;s fdlh C;kSjs dh "kq)rk ds laca/k esa ,slh tkap dj ldrk gS] tks og mfpr le>s] vkSj ;fn izkFkZuk&i=] oDQ dh lEifRr dk iz"kklu djus okys O;fDr ls fHkUu fdlh O;fDr }kjk fn;k tk;s rks cksMZ] oDQ dh jftLVªh djus ls igys izkFkZuk&i= dk uksfVl oDQ lEifRr dk iz"kklu djus okys O;fDr dks nsxk vkSj mls lquokbZ dk leqfpr volj nsus ds i'pkr~] ,slh vkKk ikfjr djsxh] tks og mfpr le>s A
¼8½ mi/kkjk ¼7½ ds v/khu cksMZ dh vkKk ls {kqC/k dksbZ O;fDr ml vkKk ds fnukad ls 90 fnu ds Hkhrj izkFkZuk i= nsdj og fookn vf/kdj.k vfHkfn'V dj ldrk gS] tks ml ij viuk fu.kZ; nsxk A
30&& cksMZ ,d oDQ jftLVj j[ksxk] ftleas izR;sd oDQ ls lEc) oDQ foys[kksa dh izfrfyfi;ka] ;fn os miyC/k gkas] vkSj fuEufyf[kr C;kSjs gksaxs( vFkkZr~ %& oDQ dk jftLVj
¼d½ oDQ dk oxZ (
¼[k½ eqroYyh dk uke (
241
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 31&34À ¼x½ oDQ foys[k ds v/khu vFkok :f<+ ;k izFkk }kjk eqroYyh ds in ds mRrjkf/kdkj dk fu;e (
¼?k½ leLr oDQ lEifRr;kas vkSj muls lEc} leLr LoRo foys[kksa rFkk ys[;kas ds C;kSj (
¼³½ jftLVªjh ds le; iz"kklu dh ;kstuk vkSj O;; dh ;kstuk ds C;kSjs ( rFkk
¼p½ ,sls vU; C;kSjs] tks fu;r fd;s tk;s A
31&& cksMZ oDQ dh jftLVªjh djkus ds fufeRr izkFkZuk nsus ;k oDQ ds laca/k eas dksbZ lwpuk nsus ds fy;s eqroYyh dks funs"k ldrk gS vFkok Lo;a lwpuk ,d= dj ldrk gS vkSj oDQ dh jftLVªjh djk ldrk gS ;k fdlh Hkh le; oDQkas ds jftLVj dks la"kksf/kr dj ldrk gS A
oDQ dh jftLVªjh djkus
rFkk jftLVj dk la'kks/ku
djus dk vf/kdkj
32&& ¼1½ ;fn eqroYyh ds èR;q ds vFkok mlds lsokfuoR̀r gksus ;k gVk;s tkus ds dkj.k jftLVªhdr̀ oDQ ds izca/kukas esa dksbZ ifjorZu gks tk;s rks ml ifjorZu dh lwpuk cksMZ dks] u;k vkuk okyk eqroYyh rqjUr nsxk vkSj dksbZ vU; O;fDr Hkh lwpuk ns ldrk gSA jftVªjhd̀r oDQkas esa
ifjorZu dh foKfIr
¼2½ ;fn /kkjk 29 esa mfYyf[kr C;kSjkas esa ls fdlh esa dksbZ vU; ifjorZu gks tk;s rks eqroYyh og ifjorZu gksus ds fnukad ls rhu ekl ds Hkhrj mldh lwpuk cksMZ dks nsxk A bl ckr dk fu.kZ; fd
laaifRr oDQ laifRr gS ;k
ugha
33&& ¼1½ cksMZ fdlh ,slh lEifRr ds laca/k eas lwpuk ,d= dj ldrk gS ;k djok ldrk gS] ftlds fo'k; esa mls ;g fo"okl djus dk dkj.k gks fd og oDQ lEifRr gS vkSj oDQ lEifRr fo"ks'k ds laca/k eas ;g iz"u mBs fd og lEifRr gS ;k ugha rks og ¼cksMZ½ ,slh tkap djus ds Ik"pkr~ tks og mfpr le>s] ml iz"u dk fu.kZ; dj ldrk gS A ¼2½ mi/kkjk ¼1½ ds v/khu cksMZ ds fu.kZ; ls {kqC/k dksbZ O;fDr ml fu.kZ; ds fnukad ls 90 fnu ds Hkhrj izkFkZuk i= nsdj og fookn vf/kdj.k dks vfHkfn'V dj ldrk gS tks ml ij viuk fu.kZ; nsxk A
v/;k; 4
cksMksZ dh for O;oLFkk
34&& ¼1½ ,sls izR;sd oDQ dk] ftl ij ;g vf/kfu;e izoR̀r gksrk gS] eqroYyh izfro'kZ cksMZ dks ,slk va"knku nsxk] tks mldh mRrj izns"k eas fLFkr lEifRr dh "kq) okf'kZd vk; ds N% izfr"kr vuf/kd gks rks vkSj tks cksMZ] jkT;&ljdkj dh Lohdf̀r ds v/khu jgrs gq;s] le; le; ij vo/kkfjr djsa %
oDQkas }kjk okf'kZd
va"knku
izfrca/k ;g gS fd fdlh ,sls oDQ ds fo'k; eas] ftldh vk; dk dksbZ Hkkx okfdQ ;k mlds oa"ktksa ;k ifjokj ds fgr ds fy;s ;k fdlh vU; futh iz;kstuksa ds fy;s mi;ksx esa yk;k tkrk gks] mi;q ZDr va"knku vk; ds ml Hkkx ij ugha fy;k tk;sxk A ¼2½ bl /kkjk ds v/khu va"knku bl vf/kfu;e ds izpfyr gksus ds fnukad ls ns; gksxk vkSj bl vf/kfu;e ds izkjEHk gksus ds iwoZ fdlh vof/k ds fy;s fdlh oDQ ls izkI; va"knku bl vf/kfu;e ds v/khu vkjksfir va"knku le>k tk;xk vkSj bl vf/kfu;e ;k rn/khu fufeZr fu;ekoyh eas O;ofLFkr jhfr ls olwy fd;k tk ldsxk A
242
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 35&37À ¼3½ cksMZ] oDQkas ds fdlh oxZ ds fo'k; eas le; le; ij ,sls va"knku dks fdlh fufnZ'V vof/k ds fy;s de dj ldrk gS ;k mldh NwV ns ldrk gS] fdUrq izfrca/k ;g gS fd bl vf/kfu;e ds v/khu ;k ;w0ih0 eqfLye oDQ ,sDV] 1936 ds de fd;s x;s ;k NwV fn;s x;s va"knku dks iqu% vkjksfir djuk cksMZ ds vf/kdkj esa gksxk A ;w0ih0,sDV la0 13] 1936
¼4½ mi/kkjk ¼1½ ds v/khu ns; va"knku] jkT; ljdkj ;k fdlh LFkkuh; vf/kdkjh dks fdUgha ns; /kujkf"k;ksa ds vFkok oDQ lEifRr ;k mldh vk; ij fdlh vU; ifjfu;r Hkkj ¼statutory charge½ ds iwoZ Hkqxrku ds v/khu jgrs gq;s] oDQ dh vk; ij izFke Hkkj gksxk vkSj lEc) oDQ ds eqroYYyh dks lquokbZ dk volj nsus ds i'pkr~] cksMZ }kjk tkjh fd;s x;s izek.k i= ds vk/kkj ij /kkjk 83 eas O;ofLFkr jhfr ls olwy fd;k tk ldsxkA ¼5½ ;fn dksbZ eqroYyh oDQ dh vk; olwy djs vkSj ,sls va"knku dk Hkqxrku djus ls badkj djsa ;k mlesa mis{kk djsa rks og Lo;a Hkh ,sls va"knku dk nsunkj gksxk vkSj og ¼va"knku½ mlls ;k mldh lEifRr ls mi/kkjk ¼4½ eas O;fLFkr jhfr ls olwy fd;k tk ldsxkA
¼6½ fdlh oDQ dk eqroYyh vius }kjk mi/kkjk ¼1½ ds v/khu ns; va"knkuksa dks] ml O;fDr dks olwy dj ldrk gS tks oDQ ls dksbZ vkfFkZd ;k vU; ikfFkZo ykHk izkIr djus ds gdnkj gksa] fdUrq ,sls O;fDr;kas esa ls fdlh ,d ls olwyus ;ksX; /kujkf"k dk dqy va"knku ogh vuqikr gksxk] tks ,sls O;fDr }kjk izkI; ykHkkas ds ewY; dk oDQ dh lEiw.kZ "kq) okf'kZd vk; ls gks A
35&& ¿¼1½ ;fn dksbZ oDQ] 1950 bZ0 dk mRrj izns"k tehankjh fouk"k vkSj Hkwfe O;oLFkk dh vf/kfu;e dh /kkjk 99 ds v/khu iquokZlu vuqnku ds e}s dksbZ okf'kZd of̀Rr ikus dk gdnkj gks] rks ,sls oDQ }kjk /kkjk 34 ds v/khu ns; va"knku dk Hkqxrku] mDr okf'kZd of̀Rr vkSj mDr vf/kfu;e ds v/khu cuk;s x;s fu;ekas ds vUrxZr tkjh fd;s x;s tehnkjh fouk'k izfrdj ca/k] _.k izek.k i=kas ij oDQ dks ns; C;kt ds dqy ;skx esa N% izfr'kr rd] jkT; ljdkj] cksMZ ds lfpo }kjk fu;r izi= esa izek.k i= izLrqr fd;s tkus ij] ,slh okf'kZd of̀Rr ls dj ldrh gSÀ
1
% mÙkj izns"k vf/kfu;e la[;k 13] 1936 izfrca/k ;g gS fd Hkqxrku dh xbZ /kujkf"k okf'kZd of̀Rr ds N% izfr"kr ls vf/kd u gksxh A
¼2½ mi/kkjk ¼1½ ds v/khu rFkk mlds vuqlkj jkT; ljdkj }kjk fd;k x;k fdlh /kujkf"k dk Hkqxrku mls nkf;Ro ls bl izdkj Hkqxrku dh xbZ /kujkf"k dh ek=k rd iw.kZr;k foeqDr djsxk A
36&& bl vf/kfu;e ds mica/kkas dsk dk;kZfUor djus ds fy;s cksMZ] jkT; ljdkj dh iwoZ Lohdf̀r ls] ,slh /kujkf"k;ka vkSj ,slh "krksZ ij m/kkj ys ldrh gS] tks jkT; ljdkj vo/kkfjr djas A
37&& ¼1½ /kkjk 34 ds v/khu cksMZ }kjk izkIr lHkh /ku ls rFkk bl vf/kfu;e ds v/khu cksMZ }kjk olwy fd;s x;s lHkh vU; /ku ls ,d fuf/k cusxh tks ;FkkfLFkfr ^^mRrj izns"k f"k;k oDQ fuf/k** ;k ^^mRrj izns"k lqUUuh oDQ fuf/k** dgyk;sxh A ¼2½ oDQ fuf/k] cksMZ ds fu;a=.k ds v/khu jgrs gq;s] fuEufyf[kr ds fy;s mi;ksx esa ykbZ tk;sxh %&&
1- m0 iz0 vf/kfu;e la0 26] 1966 bZ0 dh /kkjk 5 }kjk j[ks x;sA
243
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 38&41À ¼d½ /kkjk 36 ds v/khu fy;s x;s fdlh _.k dk izfrnku vkSj ml ij C;kt dk Hkqxrku (
¼[k½ oDQ fuf/k dh ys[kk&ijh{kk ds O;; dk Hkqxrku ( ¼x½ cksMZ ds lfpo vkSj deZpkfj;kas ds osru rFkk HkRrkas dk vkSj ;fn cksMZ }kjk vko";d le>k tk;s rks mi lfefr ds deZpkfj;kas ds osru rFkk HkRrkas dk Hkqxrku (
¼?k½ cksMZ ds rFkk ;fn dksbZ milfefr gks rks mlds v/;{k] lnL;kas] lfpo vkSj deZpkfj;kas dks;k=k HkRrk dk Hkqxrku ( vkSj
¼³½ bl vf/kfu;e ds v/khu ;k }kjk vkjksfir drZO;kas ds ikyu rFkk izkIr vf/kdkjkas ds iz;ksx esa cksMZ }kjk] rFkk ;fn dksbZ mi&lfefr gks rks mlds }kjk fd;s x;s lHkh O;;kas dk HkqxrkuA
¼8½ ;fn mi/kkjk ¼2½ eas fufnZ'V O;; iwjk djus ds i'pkr~ cksMZ dh vk; esa ls dksbZ vfrfjDr ;k lafpr /kujkf"k "ks'k jg tk;s rks cksMZ] mldk vFkok mlds fdlh Hkkx dk iz;ksx oDQ lEifRr;kas ds ifjj{k.k rFkk laj{k.k ds fy;s ;k ,sls /kkfeZd] /keZ"khy vFkok iwrZ iz;kstukas ds fy;s] tks cksMZ mi;qDr le>s] dj ldrk gS A
38&& cksMZ izR;sd o'kZ ,sls izi= eas vkSj ,sls le;] tks fu;r fd;k tk;s] vxys o'kZ ds fy;s ctV rS;kj djsxk] ftleas ml o'kZ dh vuqekfur izkfIr;ka rFkk O;; fn[kk;s tk;sxsa vkSj og mldh ,d izfrfyfi jkT; ljdkj dks Hkstsxk A
cksMZ dk ctV
39&& ¼1½ cksMZ ,slh ys[kk iqLrdsa ,sls izi= esa vkSj ,slh jhfr ls j[kok;sxk] tks fu;r dh tk;sa A
cksMZ ds ys[ks
¼2½ cksMZ ds ys[kksa dh okf'kZd ys[kk&ijh{kk rFkk tkap cksMZ }kjk fu;qDr jkT; lun& izkIr ys[kkdkjkas ¼Chabotered Accountants½ }kjk dh tk;xh A
¼3½ ys[kk&ijh{kdksa ds izfrosnu eas] vU; ckrksa ds lkFk&lkFk] vfu;fer] voS/k ;k vuqfpr O;; vFkok /kujkf"k;ksa ;k vU; lEifRr dh olwyh esa dh tkus okyh pwd ds vFkok gkfu ds lHkh ekeyksa dk mYys[k gksxk vkSj izfrosnu esa ml O;fDr dk uke Hkh gksxk] tks ys[kk ijh{kdkas dh jk; eas] viuh mis{kk ;k vipkj ds dkj.k ml O;;] pwd vFkok gkfu ds fy;s mRrjnk;h gksA
40&& /kkjk 39 ds v/khu fu;qDr ys[kk ijh{kd vFkok izfrosnu jkT; ljdkj dks izLrqr djsxsa vkSj og ¼jkT; ljdkj½ ml izfrosnu dh tkap djsxh vkSj mlesa mfYyf[kr fdlh fo'k; ds laca/k esa fdlh O;fDr ls Li'Vhdj.k ekax ldrh gS] izfrosnu ij ,slh vkKk nsxh tks og mi;qDr le>s A
ys[kk ijh{kk izfrosnu ij
ljdkj vkKk nsxh
41&& izR;sd /kujkf"k dk] tks ys[kk ijh{kk izfrosnu esa fdlh O;fDr ls izkI; izekf.kr dh xbZ gks] tc rd fd og izek.k i= /kkjk 40 ds v/khu nh xbZ jkT; ljdkj dh vkKk }kjk ifj'dr̀ ;k j} u dj fn;k tk;s vkSj izR;sd ,slh /kujkf"k dk] tks ,slh ifj'dr̀ izek.k i= ds vuqlkj izkI; gksa] Hkqxrku ,sls O;fDr }kjk mfpr le; ds Hkhrj] tks cksMZ fu"p; djs] fd;k tk;sxk vkSj ;fn Hkqxrku ml le; ds Hkhrj u fd;k tk; rks ns; /kujkf"k lEc) O;fDr dks lquokbZ dk volj nsus ds i'pkr /kkjk 83 esa O;ofLFkr jhfr ls olwy dh tk ldrh gS A
izkIr /kujkf"k;ksa dh olwyh
244
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 42&46À v/;k; 5
jkT; ljdkj ds fo"ks'k vf/kdkj
42&& jkT; ljdkj && jkT; ljdkj }kjk lkekU; i;Zos{k.k
¼1½ cksMZ dk lkekU; i;Zos{k.k djsxh vkSj mlls dksbZ ys[; vfHkys[k ;k lwpuk ekax ldrh gS ( rFkk
¼2½ vius }kjk fu;qDr fd;s tkus okys ys[kk ijh{kd }kjk cksMZ ds ys[kksa dh ys[kk ijh{kk dh tkus dh Hkh vis{kk dj ldrh gS A
43&& jkT; ljdkj] le;≤ ij cksMZ dks ,sls lkekU; ;k fo"ks'k funs"k ns ldrh gS] tks jkT; ljdkj mfpr le>s vkSj cksMZ vius dR̀;kas ds lEiknu esa ,sls funs"kksa dk ikyu djsxkA
jkT; ljdkj dks funs"k
tkjh djus dh 'kfDr
44&& cksMZ ds ?kksj dqizca/k vkSj mldh fujUrj drZO; foeq[krk dh n"kk esa vFkok jkT; ljdkj dh jk; esa cksMZ us fof/k }kjk vius esa fufgr vf/kdkjksa dk ,slk ?kksj nq:i;ksx fd;k gks ;k mlus ,slk vuf/kdr̀ dk;Z fd;k gks fd mlds ¼cksMZ ds½ cus jgus ls mlds lkoZtfud fgr ds fy;s gkfudkjd fl} gksus dh laHkkouk gks rks jkT; ljdkj cksMZ dks mlds fo:} yxk;s x;s vkjksiksa dk Li"Vhdj.k nsus dk volj nsus ds i'pkr ~ vkSj mlds }kjk izLrqr Li'Vhdj.k ij] ;fn dksbZ gks rks] fopkj djus ds i'pkr ljdkjh xtV eas foKfIr }kjk ls vodzkUr dj ldrh gS A
cksMZ dk vodze.k
45&& ¼1½ ;fn cksMZ dks /kkjk 44 ds mica/kkas ds v/khu vodzkUr dj fn;k x;k gks] rks jkT; ljdkj cksMZ ds dR̀;ksa dk lEiknu djus ds fy;s ,d iz"kkld fu;qDr djsxh] tks lqUuh lsUVªy cksMZ dh n"kk esa f"k;k gks A
jkT; ljdkj }kjk cksMZ ds
d`R;ksa dks vius gkFk esa
fy;k tkukA
¼2½ /kkjk 44 ds v/khu cksMZ ds vodze.k dh foKfIr izdkf"kr gksus ij&& ¼d½ cksMZ ds lHkh lnL;] vodze.k ds fnukad ls] vius vius in fjDr dj nsxas ( vkSj
¼[k½ bl vf/kfu;e ds mica/kkasz ds v/khu cksMZ }kjk ;k mldh vksj ls iz;ksDrO; ;k lEiknuh; leLr vf/kdkj vkSj drZO;] vodze.k dh vof/k eas] iz"kkld }kjk iz;qDr vkSj lEikfnr fd;s tk;sxsa vkSj og iz"kkld lHkh iz;kstukas ds fy;s cksMZ le>k tk;sxk A
46&& ¼1½ ;fn /kkjk 44 ds mica/kksa ds v/khu cksMZ dk vodze.k dj fn;k x;k gks rks vodze.k ds fnukad ls ,d o'kZ ds Hkhrj bl vf/kfu;e ds mica/kksa ds vuqlkj ,d u;k cksMZ la?kfVr fd;k tk;sxk A
u;s cksMZ dk fuekZ.k rFkk
mls oDQkas ds iz"kklu dk
gLrkUrj.k
¼2½ T;kas gh mi/kkjk ¼1½ ds v/khu u;k cksMZ la?kfVr gks tk;s] jkT; ljdkj ljdkjh xtV eas foKfIr }kjk] oDQkas dk iz"kklu ml cksMZ dks gLrkarfjr dj nsxh vkSj rRi'pkr jkT; ljdkj }kjk fu;qDr iz"kkld ml foKfIr ds izdk'ku ds fnukad ls cksMZ ds dR̀;kas dk lEiknu cUn dj nsxk A
245
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 47&49À 47&& ¼1½ jkT; ljdkj ¿/kkjk 2 dh mi/kkjk ¼2½ esa vfHkfn'V oDQ] fuca/k vkSj U;kl ls lEc} iz"kklu dh ;kstuk fuf"pr djsxh AÀ
1
gqlsuklckn rFkk lEc} oDQkas dh lEifRr;kas dk iz"kklu
¼2½ jkT; ljdkj] f"k;k lsUVªy cksMZ ls ijke"kZ djds] mi/kkjk ¼1½ ds v/khu fuf"pr iz"kklu dh ;kstuk eas la'kks/ku rFkk ifj'dkj dj ldrh gS vkSj jkT; ljdkj mu ¿oDQkas] fuca/kkas vkSj U;klksaÀ
2
ds iz"kklu ds laca/k eas mRiUu gksus okys fdlh lUnsg ;k dfBukbZ;kas dks nwj djus ds fy;s le; l;e ij funs"k tkjh dj ldrh gS A ,sDV la0 15] 1878
v/;k; 6
eqroYyh vkSj oDQ ys[k
3
¿48&&/kkjk 19 dh mi/kkjk ¼2½ ds [k.M ¼.k½ }kjk iznRr vf/kdkjksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] cksMZ ;fn fdlh oDQ ds eqroYyh dk in fjDr gks&& oDQ ds eqroYyh dk in
fjDr gksus ij cksMZ ls
vkikfrd vf/kdkj
¼d½ fdlh O;fDr dk s ,slh vof/k ds fy;s vkSj ,slh "krksZ ij tks og mfpr le>s] eqroYyh ds :Ik ds :Ik eas dk;Z djus ds fy;s fu;qDr dj ldrk gS ( ;k ¼[k½ ljdkjh xtV eas foKfIr }kjk oDQ dk izR;{k izca/k ¿ikap o'kZ ls vuf/kd ,slh vof/k ds fy;s] tks foKfIr esa fufnZ'V dh tk;sÀ
4
vius gkFk eas ys ldrk gS %
izfrca/k ;g gS fd fdlh foys[k }kjk l̀ftr fdlh oDQ dh n"kk eas] cksMZ bl /kkjk ds v/khu dsoy rHkh dk; Z dj ldrk gS tc ,sls foys[k dh "krksZ ds v/khu eqroYyh ds :Ik eas fu;qfDr ds fy;s dksbZ O;fDr l{ke u gks AÀ
3
49&& izR;sd eqroYyh dk ;g drZO; gksxk fd og&& eqrofYy;kas ds drZO; ¼d½ bl vf/kfu;e ds mica/kksa ls lqlaxr ,sls leLr funs"kksa dk ikyu djsa tks cksMZ }kjk cksMZ ds iwoZ vuqeksnu ls /kkjk 27 ds v/khu la?kfVr milfefr }kjk mls fn;s x;s gksa (
¼[k½ ,slh foojf.k;ka izLrqr djas rFkk ,slh lwpuk C;kSjs ns] tks le;≤ ij cksMZ ;k mi&lfefr }kjk visf{kr gksa (
¼x½ oDQ dh lEifRr] ys[kkas ;k vfHkys[kksa dk ;k muls lEc) foys[kkas rFkk ys[;ksa dk fujh{k.k djus ns (
¼?k½ lHkh lkoZtfud ns; /kujkf"k;ka dks pqdrk djas ( rFkk ¼³½ dksbZ ,slk vU; dk;Z djsa] ftls bl vf/kfu;e }kjk ;k blds v/khu djuk mlds fy;s oS/kr% visf{kr gks A
1- m0iz0 vf/kfu;e la0 25] 1963 bZ0 dh /kkjk 6 ¼1½ }kjk j[ks x;s tks 3 flrEcj] 1960 ls izpfyr le>s tk;sa A 2- mi;qZDr dh /kkjk 6 ¼2½ }kjk j[ks x;s A
3- m0iz0 vf/kfu;e la0 26] 1966 bZ0 dh /kkjk 6 }kjk j[ks x;sA
4- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 11 }kjk j[ks x;sA
246
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 49d&49[kÀ ¿49&d&& ,sls foys[k ;k dkj.k eas] ;fn dksbZ gks] ftlds }kjk oDQ l̀ftr fd;k x;k gks] nh xbZ fdlh ckr ds gksrs gq;s Hkh] oDQ dh fdlh LFkkoj lEifRr dk && oDQ dh LFkkoj lEifRr
dk vUrj.k
¼1½ fodz;] nku] cU/kd ;k fofue; ( ;k
¼2½ df̀'k Hkwfe dh n"kk eas rhu o'kZ ls vf/kd vof/k ds fy;s] ;k vd'̀; Hkwfe ;k Hkou dh n"kk eas ,d o'kZ ls vf/kd vof/k ds fy;s] iV~Vs ds :Ik eas] vUrj.k cksMZ dh iwoZ Lohdf̀r ds fcuk oS/k u gksxk A
49&[k&& ¼1½ ;fn cksMZ dk ,slh jhfr ls tks fu;r dh tk;s] tkap djus ds i'pkr ;g lek/kku gks tk;s fd /kkjk 30 ds v/khu j[ks x;s oDQ jftLVj eas oDQ laifRr ds :Ik eas ntZ dksbZ LFkkoj lEifRr /kkjk 49&d ds mica/kks dk mYya?ku djds cksMZ dh iwoZ Lohdf̀r ds fcuk vUrfjr dj nh xbZ gks] rks og ml dysDVj dks] ftlds {ks=kf/kdkj ds Hkhrj lEifRr fLFkr gks] lEifRr dk dCtk ysus vkSj mls fn;s tkus dk vf/k;kpu dj ldrk gSA
/kkjk 49&d dk mYya?ku
djds vUrfjr oDQ
lEifRr dh iqu% izkfIr
¼2½ mi/kkjk ¼1½ ds v/khu vf/k;kpu izkIr gksus ij] dysDVj ,slh vkKk nsxk] ftleas lEifRr dk dkfct O;fDr dks vkKk dh rkehy ds fnukad ls rhl fnu dh vof/k ds Hkhrj lEifRr cksMZ dks ns nsus dk funs"k gksxk A
¼3½ mi/kkjk ¼2½ ds v/khu nh xbZ izR;sd vkKk&&
¼d½ ml O;fDr dks] ftlds fy;s og vfHkizsr gks] nsdj] ;k izLrqr djds] ;k mls Mkd }kjk Hkst dj ( ;k
¼[k½ ;fn ,slk O;fDr u feys] rks mlds vfUre Kkr fuokl LFkku vFkok dkjksckj ds LFkku ds fdlh izeq[k Hkkx ij fpidkdj] ;k mlds dqVqEc ds fdlh o;Ld iq:'k lnL; vFkok lsod dks nsdj ;k izLrqr djds] vFkok mls lEifRr ds] ftlds laca/k eas u gks] fdlh izeq[k Hkkx ij fpidok dj] rkehy dh tk;sxh % izfrca/k ;g gS fd ;fn og O;fDr] ftl ij vkKk rkehy dh tkuh gks] vo;Ld gks] rks mlds vfHkHkkod ij ;k mlds dqVqEc ds fdlh o;Ld iq:'k lnL; ;k lsod ij dh xbZ rkehy ml vo;Ld ij rkehy le>h tk;sxh A
¼4½ mi/kkjk ¼2½ ds v/khu dysDVj dh vkKk ls {kqC/k dksbZ O;fDr vkKk dh rkehy ds fnukad ls rhl fnu dh vof/k ds Hkhrj ml ftyk U;k;k/kh"k ds U;k;ky; eas] ftlds {ks=kf/kdkj esa lEifRr fLFkr gks] vihy dj ldrk gS A
¼5½ ftyk U;k;k/kh"k ;k rks Lo;a vihy dk fuLrkj.k dj ldrk gS vFkok mls vius iz"kkldh; fu;a=.kk/khu vij ftyk U;k;k/kh"k ;k flfoy U;k;k/kh"k ds U;k;ky; dks gLrkarfjr dj ldrk gS vkSj fdlh ,slh vihy dks okil ysdj ;k rks mldk fuLrkj.k dj ldrk gS vFkok mls vius iz"kkldh; fu;a=.kk/khu vij ftyk U;k;k/kh"k ;k flfoy U;k;k/kh"k ds fdlh vU; U;k;ky; dks gLrkUrfjr dj ldrk gS vkSj izR;sd n"kk eas U;k;ky; dk fu.kZ; vfUre gksxk A
¼6½ ;fn mi/kkjk ¼2½ ds v/khu nh xbZ vkKk dk ikyu u fd;k x;k gks vkSj ,slh vkKk ds fo:} vihy izLrqr fd;s fcuk vihy izLrqr djus dh vof/k lekIr gks xbZ gks] vFkok fu;r le; ds Hkhrj izLrqr vihy] ;fn dksbZ gks] [kkfjt dj nh xbZ gks] rks dysDVj ml lEifRr dk] ftlds laca/k eas vKk nh xbZ gks] dCtk ysxk ftlds fy;s og ,sls cy dk iz;ksx djsxk] tks vko";d gks] vkSj fQj dCtk cksMZ dks ns nsxk A ¼7½ bl /kkjk ds v/khu vius dR̀;kas dk lEiknu djus eas dysDVj ,sls fu;ekas }kjk funsZf'kr gksxk] tks jkT; ljdkj }kjk rnFkZ cuk;s tk;saAÀ
1
1- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 12 }kjk /kkjk;sa 49&d ,oa 49&[k c<+kbZ xbZA
247
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 50&53À 50&& fo"ks'kr% vkSj /kkjk 49 eas fu;r drZO;kas dh O;kidrk ij izfrdwy izHkko Mkys fcuk] oDQ dk izR;sd eqroYyh&&
eqrofYy;kas }kjk oDQkas dk
ctV rFkk ys[ks izLrqr
fd;k tkuk
¼d½ izR;sd o'kZ] vxys foRrh; o'kZ ds fy;s ,d ctV rS;kj djsxk ftleas ,sls izi= esa] tks fu;r fd;k tk;s] ml o'kZ dh vuqekfur izkfIr;ka rFkk O;; fn[kk;s tk;sxsa vkSj mls vuqeksnukFkZ ml o'kZ ds 31 ekpZ ds iwoZ cksMZ dks izLrqr djsxk (
¼[k½ izR;sd o'kZ igyh ebZ ds iwoZ cksMZ dks] fooj.k izLrqr djus ds Bhd igys ds 31 ekpZ dks lekIr gksus okys ckjg eklkasa dh vof/k eas ;k mDr vof/k ds ml Hkkx eas ftlesa bl vf/kfu;e ds mica/k oDQ ij izoR̀r gksa] oDQkas dh vksj ls eqroYyh }kjk izkIr ;k O;; dh x;h lHkh /kujkf"k;ksa ds ys[kksa dk ,d iw.kZ vkSj lgh fooj.k ,sls izi= eas vkSj ,sls C;kSjks ds lkFk izLrqr djsxk] tks fu;r fd;s tk;s vkSj mlh jhfr ls lR;kfir fd;k x;k gks tks vfHkdFkukas ds lR;kiu ds fy;s dksM vkQ izkslhtj] 1908 }kjk fu;r dh xbZ gS %
izfrca/k ;g gS fd oDQ&vyy&vkSykn ds laca/k eas eqroYyh }kjk izLrqr fd;s tkus ds fy;s visf{kr ys[kkas dk fooj.k vk; ds dsoy ,sls Hkkx ds fo'k; eas gksxk] tks /kkfeZd ;k iwRrZ iz;kstukas ds fy;s fufnZ'V fd;k x;k gks ;k vyx j[kk x;k gksA
,sDV la0 5] 1908
51&& ¼1½ /kkjk 50 ds v/khu cksMZ dks izLrqr fd, x, oDQksa ds ys[kksa dh ys[kk ijh{kk rFkk takp izfro'kZ ;k vU; ,sls le;kUrjksa ij] tks cksMZ vo/kkfjr djs] /kkjk 18 ds v/khu fu;qDr ys[kk&ijh{kd }kjk dh tk;xhA
oDQks ds ys[kksa dh ys[kk
ijh{kk
¼2½ ys[kk&ijh{kd viuk izfrosnu cksMZ dks izLrqr djsxk vkSj ys[kk ijh{kd ds izfrosnu eas] vU; ckrksa ds lkFk&lkFk] vfu;fer] voS/k ;k vuqfpr O;; vFkok /kujkf"k ;k vU; lEifRr dh olwyh eas pwd vFkok eqroYyh dh mis{kk ;k vopkj ds dkj.k gqbZ /ku dh gkfu ;k mlds viO;; ds lHkh ekeykas dk vkSj fdlh ,sls vU; ekeys dk mYys[k gksxk] ftls ys[kk&ijh{kd lwfpr djuk vko";d le>s( mDr izfrosnu es ml O;fDr dk uke Hkh gksxk tks ys[kk ijh{kd dh jk; eas ml O;; vFkok pwd ds fy;s mRrjnk;h gks vkSj ys[kk&ijh{kd izR;sd ,sls ekeys eas ,sls O;; vFkok gkfu dh /kujkf"k dks izekf.kr djsxk A ¼3½ oDQ ds ys[kksa ijh{kk ds O;; dk Hkqxrku oDQ fuf/k ls fd;k tk;sxk A 52&& cksMZ ys[kk ijh{kd ds izfrosnu dh ijh{kk djsxk vkSj mleas mfYyf[kr fdlh ekeys ds laca/k eas fdlh O;fDr dk Li'Vhdj.k ekax ldrk gS vkSj izfrosnu ij ,slh vkKk nsxk] tks og mi;qDr le>s A
ys[kk ijh{kk izfrosnu ij
cksMZ vkKk nsxk
53&& ¼1½ izR;sd /kujkf"k dk] tks /kkjk 51 ds v/khu ys[kk ijh{kd }kjk vius izfrosnu esa fdlh O;fDr ls izkI; izekf.kr dh xbZ gks] tc rd fd ,slk izek.k i= /kkjk 52 ds v/khu cksMZ dh vkKk }kjk ifj'd̀r ;k jn~n u dj fn;k tk;s] vkSj izR;sd /kujkf"k dk] tks ifj'dr̀ izek.k&i= ds vuqlkj izkI; gks] Hkqxrku ,sls O;fDr }kjk mlds fy;s cksMZ tkjh fd;s tk;s] ekax ds uksfVl dh rkehy ds i'pkr~ lkB fnu ds Hkhrj fd;k tk;sxk A ns; /kujkf"k;kas dh olwyh
¼2½ ;fn ,slk Hkqxrku Åij mfYyf[kr vof/k ds Hkhrj u fd;k tk;s rks ns; /kujkf"k] lEc) O;fDr dks lquokbZ dk volj nsus ds i'pkr] cksMZ }kjk tkjh fd;s x;s izek.k i= ds vk/kkj ij] /kkjk 83 esa O;ofLFkr jhfr ls olwy dh tk ldrh gSA
248
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 54&55À 54&& ¼1½ ;fn eqroYyh fcuk mfpr dkj.k ;k gsrq ds] ftls fl) djus dk Hkkj mlh ij gksxk %&&
"kkfLr;k¡ ¼d½ oDQ dh jftLVªh ds fy;s] /kkjk 29 ds O;oLFkkuqlkj] izkFkZuk i= u ns( ;k
¼[k½ bl vf/kfu;e ds vis{kkuqlkj C;kSjks a vFkok ys[kksa ds fooj.k rFkk foojf.k;ka izLrqr u djsa vkSj ys[kkas dh ys[kk ijh{kk u djk;s ( ;k ¼x½ cksMZ ;k fdlh mi&lfefr }kjk visfa{kr lwpuk ;k C;kSjs u nsa ( ;k ¼?k½ bl vf/kfu;e ds mica/kkas ds v/khu oDQ lEifRr;kas rFkk muls lEc) foys[kkas vkSj ys[;kas dk fujh{k.k u djus nsa ( ;k ¼³½ tkapkas rFkk vuqla/kkukas eas ml le; lgk;rk u ns tc cksMZ }kjk ;k fdlh milfefr }kjk] cksMZ dh vkKk ds v/khu dk;Z djus okys v/kh{kd] fujh{kd] ys[kk ijh{kd ;k fdlh vU; O;fDr }kjk mlls ,slk djus ds fy;s dgk tk;s( ;k ¼p½ oDQ dh fdlh lEifRr dk dCtk u nsa] tc cksMZ }kjk mlls ,slk djus dh vkKk nh tk;( ;k
¼N½ viuh gLrLFk vfrfjDr /kujkf"k dks fdlh ekU;rk izkIr cSd eas tek u djsa] tc cksMZ }kjk mlls ,slk djus dk funs"k fn;k tk;s( ;k ¼t½ cksMZ ;k fdlh mi&lfefr }kjk fn;s x;s bl vf/kfu;e ds mica/kkas ds lxr funs"kksa dk ikyu u djsa ( ;k
¼>½ dksbZ ,slk vU; dk;Z u djsa] ftlds djus dh mlls bl vf/kfu;e }kjk ;k blds v/khu vis{kk dh tk;s]
rks og izFke mYya?ku ds fy;s ipkl :i;s ls vkSj izR;sd vuqorhZ mYya?ku ds fy;s nks lkS :i;ss ls vuf/kd ,sls vFkZ n.M dk Hkkxh gksxk] tks cksMZ vo/kkfjr djsa A
¼2½ jkT; ljdkj] Lor% ;k {kqC/k O;fDr }kjk izkFkZuk&i= fn;s tkus ij] fdlh ekeys eas vfHkys[k dks] ml vkns"k dks] ftlds }kjk mi/kkjk ¼1½ ds v/khu vFkZn.M vkjksfir fd;k x;k gks] "kq)rk] oS/krk ;k vkSfpR; ds fo'k; eas viuk lek/kku djus ds eaxk ldrh gS vkSj ,sls vkns"k ns ldrh gS tks og mfpr le>s A
55&&¼1½ cksMZ] izca/k lfefr ls fHkUu eqroYyh dks] mls lquokbZ dk volj nsus ds i'pkr mlds in ls gVk ldrk gS] ;fn&&
eqrofYy;kas dk gVk;k
tkuk
¼1½ mls /kkjk 54 ds v/khu ,d ls vf/kd voljkas ij vFkZn.M fn;k x;k gks ( ;k
¿¼1&d½ mlus] mfpr dkj.k ds fcuk] yxkrkj nks o'kZ rd] /kkjk 34 ds v/khu ns; va"knku u fn;k gks ( ;kÀ
1
¼2½ mls oDQ dh lEifRr ;k /kujkf"k ls lEc) ,sls vijk/k ds fy;s fl) nks'k Bgjk;k x;k gks] ftlds dkj.k og cksMZ dh jk; eas] eqroYyh ds :Ik eas cus jgus ds v;ksX; gks x;k gks ( ;k
¼3½ mls uSfrd iru okys vijk/k ds fy;s fl)nks'k Bgjk;k x;k gks ;k mlls dksM vkQ fdzfeuy izkslhtj] 1898 dh /kkjk 109 ;k /kkjk 110 ds v/khu izfrHkwfr nsus dh vis{kk dh xbZ gks ( ;k
,sDV la0 5] 1898
1- m0 iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 13 }kjk c<+kbZ xbZA
249
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 56&58À ¼4½ og oDQ dh fdlh lEifRRk dks vuqfpr :i ls u'V ;k gLrkUrfjr djsa( ;k
¼5½ og fnokfy;k fu.khZr fd;k x;k gks( ;k
¼6½ og cksMZ dh jk; eas fdlh "kkjhfjd ;k ekufld v"kDrrk ;k uSfrd vipkkj ds dkj.k eqroYyh ds drZO;kas dk ikyu djus esa v;ksX; gks( ;k ¼7½ og oDQ lEifRr ds nqfoZfu;ksx ;k ?kksj dqizca/k dk nks'kh gks ;k mlus oDQ ds mfpr izca/k ds fy;s cksMZ }kjk fn;s x;s funs"kksa dk vuqikyu djus esa fujUrj mis{kk dh gks A
¼2½ mi/kkjk ¼1½ ds v/khu gVk;s tkus dh vkKk ls {kqC/k dksbZ O;fDr gVk;s tkus dh vkKk dh lwpuk feyus ds fnukad ls 90 fnu ds Hkhrj izkFkZuk&i= nsdj ekeys dh vf/kdj.k dks vfHkfn'V dj ldrk gSA
v/;k; 7
cksMZ ds fo"ks'k vf/kdkj
56&& fgrxzkgh ;k oDQ esa LoRo j[kus okyk dksbZ O;fDr] oDQ ds iz"kklu ds laca/k eas tkap djokus ds fy;s ;k mlds ys[kkas ds ijh{k.k ;k mudh ys[kk ijh{kk ds fy;s cksMZ dks "kiFk i= ls lefiZr izkFkZuk&i= ns ldrk gS vkSj cksMZ ,slh tkap] ijh{k.k ;k ys[kk ijh{kk dj ldrk gS ;k vius vf/kdkjh vFkok /kkjk 27 ds v/khu la?kfVr mi lfefr ds ek/;e ls ,slh tkap ijh{k.k ;k ys[kk ijh{kk djok ldrk gS] tks og mi;qDr le>sA tkap ds fy;s izkFkZuk&i=
57&& ;fn /kkjk 56 ds v/khu fn;s x;s izkFkZuk&i= ij ;k Lor% cksMZ }kjk dh xbZ tkap ds i'pkr~] cksMZ dh ;g jk; gks fd eqrofYy ;k izca/k lfefr us oDQ ds fuca/kukas vkSj
"krksaZ ds vuqlj.k ls vU;Fkk dk;Z fd;k gS rks og ¼cksMZ½ eqroYyh ;k izca/k lfefr dks ,slh dk;Zokgh djus dk funs"k ns ldrk gS] tks og ¼cksMZ½ b'Vdj le>sA cksMZ }kjk tkap
¿57&d&& ¼1½ ;fn cksMZ dk ,slh jhfr ls tks fu;r dh tk;s] tkap djus ds i'pkr~ ;g lek/kku gks tk;s fd /kkjk 30 ds v/khu j[ks x;s oDQ ds jftLVj eas oDQ lEifRr ds :Ik esa ntZ dksbZ LFkkoj lfefr fdlh O;fDr ds vizkd`frd v/;klu esa gS rks og ml dysDVj dks] ftlds {ks=kf/kdkj eas lEifRr fLFkr gks] lEifRr dk dCtk ysus vkSj mls cksMZ dks nsus dk vf/k;kpu dj ldrk gS A
¼2½ mi/kkjk ¼1½ ds v/khu fdlh vf/k;kpu ds laca/k esa /kkjk 49&[k dh mi/kkjk ¼2½] ¼3½] ¼4½] ¼5½] ¼6½ rFkk ¼7½ ds mica/k vko";d ifjorZu lfgr mlh izdkj ykxw gksxsa ftl izdkj os mDr /kkjk dh mi/kkjk ¼1½ ds v/khu fdlh vf/k;kpu ds laca/k esa ykxw gksrs gksaAÀ
1
vizkf/kd̀r v/;kfl;ksa ls oDQ lEifÙk dk fQj ls dCtk ysuk
58&& bl ¿vf/kfu;eÀ
2
ds v/khu tkap ds iz;kstukFkZ] tkap ds iz;kstukFkZ] tkap djus okys vf/kdkjh ;k lfefr dh lkf{k;ksa dks mifLFkr gksus ds fy;s ck/; djus ;k rFkk ys[;kas dh izLrqr djkus ds ogh vf/kdkj gksxsa] tks O;ogkj U;k;ky; dks dksM vkQ flfoy izkslhtj] 1908 ds v/khu izkIr gS A
tkap izkf/kdkjh dh
"kfDr;ka ,sDV la0 5] 1908 1- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 14 }kjk c<+kbZ xbZA 2- mi;qZDr dh /kkjk 15 }kjk j[kk x;k A
250
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 59&62À 59&& ¼1½ ;fn fdlh oDQ dk mn~ns"; fo|eku u jg x;k gks ;k iwjk u fd;k tk ldrk gks] rks dksM vkQ izkslhtj] 1908 dh /kkjk 92 ;k rRle; izpfyr fdlh fof/k esa fdlh ckr ds gksrs gq;s Hkh] cksMZ Lor% ;k ml fQjds ds ftldk fd oDQ gh fdlh lnL; }kjk izkFkZuk i= fn;s tkus ij] og mn~ns"; vo/kkfjr dj ldrk gS] ftlds fy;s oDQ dh fof/k;ak] lEifRr ;k vk; vFkok mudk dksbZ Hkkx mi;skx esa yk;k tk;sxk % ,sls oDQ dk mn~ns";
vo/kkfjr djuk ftldk
mn~ns"; fo|eku u jgs]
vkfn ,sDV la0 5] 1908
izfrca/k ;g gS fd mn~ns"; ds bl izdkj vo/kkj.k ds iwoZ cksMZ oDQ ds eqroYyh dks vkSj ,sls vU; O;fDr;kas dk] tks cksMZ dks mlesa LoRo j[kus okys izrhr gksa] uksfVl nsxk vkSj ,slh tkap djsxk tks og vko";d le>s %
izfrca/k ;g gS fd cksMZ }kjk bl izdkj vo/kkfjr mn~ns"; ml mn~ns"; ds] ftlds fy;s oDQ cuk;k x;k Fkk] lǹ"k ;k ;Fkklk/; ln"̀; gksxk A
¼2½ eqroYyh ;k oDQ esa LoRo j[kus okyk dksbZ vU; O;fDr mi/kkjk ¼1½ ds v/khu vkns"k ds fnukad ls 90 fnu ds Hkhrj ml ekeys dks vf/kdj.k dks vfHkfn'V dj ldrk gSA 60&& ¼1½ ;fn fdlh n"kk esa oDQ dk mn~ns"; Li'Vr% ifjHkkf'kr u gks] rks cksMZ ml jhfr ls funs"k djsxk] ftlls oDQ dh fuf/k] lEifRr ;k vk; vFkok mldk vfrfjDr va"k mi;ksx eas yk;k tk;sxk %
izfrca/k ;g gS fd izHkkfor O;fDr;kas dks lquokbZ dk volj fn;s fcuk ,slk funs"k u fn;k tk;sxk A
oDQ dk mn~ns"; Li'V u
gksus ij funs"k
¼2½ mi/kkjk ¼1½ ds v/khu cksMZ ds funs"k ls izHkkfor dksbZ O;fDr ,sls funs"k ds fnukad ls 90 fnu ds Hkhrj ml ekeys dks bl vf/kfu;e ds mica/kks a ds vuqlkj vf/kdj.k dks vfHkfn'V dj ldrk gS] fdUrq ml vfHkns"k ij vf/kdj.k }kjk fu.kZ; fn;s tkus rd] cksMZ ds funs"k dk ikyu fd;k tk;sxk A
61&& tc dHkh fdlh oDQ ds foys[k] ;k U;k;ky; dh fdlh fMdzh ;k vkKk vFkok oDQ dh izca/k ;kstuk eas ;g O;oLFkk gks fd U;k;k/kh"k ¼tt½ ;k dksbZ vU; izkf/kdkjh eqroYyh dks fu;qDr dj ldrk gS ;k gVk ldrk gS vFkok og izca/k ;kstuk dks fuf"pr ;k ifj'dr̀ dj ldrk gS vFkok vU; :Ik ls oDQ ds v/kh{k.k ds vf/kdkjkas dk iz;ksx dj ldrk gS] rks ml U;k;k/kh"k ;k vU; izkf/kdkjh }kjk iz;ksDrO; vf/kdkj] oDQ ds foys[k] fMdzh] vkKk ;k ;kstuk esa dksbZ vU; ckr gksus ij Hkh] cksMZ }kjk ;Fkklk/; oDQ ds foys[k] fMdzh] vkKk ;k ;kstuk tSlh Hkh n"kk gks] eaas fn;s x;s funs"kksa ds vuqlkj iz;ksDrO; gksxsa A foys[k vkfn eas U;k;k/kh"k
;k vU; izkf/kdkjh dks fn;s
x;s dfri; vf/kdkjkas dk
iz;ksx
62&& ¼1½ ;fn eqroYyh ij ;g vkHkkj gks fd og dksbZ ,slk dk;Z djas] tks eqfLye fof/k }kjk /keZ"khy] /kkfeZd ;k iwoZ Lohdr̀ gks vkSj eqroYyh og dk;Z u djsa] tks cksMZ eqroYyh dks funs"k ns ldrk gS fd og cksMZ dks ;k cksMZ }kjk rnFkZ izkf/kdr̀ fdlh O;fDr dks mDr dk;Z djus ds fy;s vko";d /kujkf"k ns vkSj cksMZ ;k bl izdkj izkf/kdr̀ O;fDr mDr dk;Z dk laiknu djsxkA
vkHkkj dk fuoZgu
lqfuf"pr djkus ds
vf/kdkj
¼2½ ;fn eqroYyh jkT; ljdkj ;k fdlh vU; izkf/kdkjh dsk ns; jktLo] midj] LFkkuh; dj ;k djkas dk Hkqxrku djus ls badkj djas ;k Hkqxrku u djas rks cksMZ ns; /kujkf"k;ksa dk Hkqxrku oDQ fuf/k ls dj ldrk gS vkSj bl izdkj Hkqxrku dh x;h /kujkf"k dks oDQ lfefr ls olwy ldrk gS A
¼3½ mi/kkjk ¼2½ ds v/khu izkI; dksbZ /kujkf"k] lEc} eqroYyh dks lquokbZ dk volj nsus ds i'pkr~ cksMZ }kjk izek.k&i= tkjh fd;s tkus ij /kkjk 83 esa O;ofLFkr jhfr ls olwy dh tk ldrh gS A
251
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 63À 63&& ¼1½ tc fdlh oDQ dk i;Zos{k.k ;k izca/k] okfdQ ;k fdlh l{ke U;k;ky; vFkok izkf/kdkjh }kjk fu;qDr fdlh lfefr eas fufgr gks] rks ,slh lfefr] vf/kfu;e esa fdlh ckr ds gksrs gq;s Hkh] rc rd dk;Z djrh jgsxh tc rd fd mldk mi/kkjk ¼2½ ds v/khu cksMZ }kjk vodze.k u dj fn;k tk;sxk %
i;Zos{k.k lfefr;ak vkSj
mudk vodze.k djus dk
cksMZ dk vf/kdkj
izfrca/k ;g gS fd ,slh lfefr cksMZ ds fu;a=.k esa jgsxh vkSj cksMZ ds ,sls funs"kksa dk ikyu djsxh] tks ml lfefr dks fu;qDr djus okys okfdQ ;k U;k;ky; vFkok izkf/kdkjh ds fdUgh funs"kksa ls vlaxr u gks A
¼2½ vf/kfu;e eas fdlh ckr ds gksrs gq;s Hkh] cksMZ iwoksZDr izdkj dh ,slh fdlh lfefr dk vodze.k dj ldrk gS ;fn og] mldh jk; eaas] tks vfHkfyf[kr dh tk;xh] leqfpr rFkk larks'ktud :Ik ls dk;Z u dj jgh gks vkSj ,slk vodze.k fd;s tkus ij U;k;ky; ;k l{ke izkf/kdkjh dh dksbZ ,slh fMdzh ;k vkKk] ftlds v/khu mDr lfefr la?kfVr dh xbZ gks] ml lhek rd fu'izHkko gks tk;sxh] tgka rd fd mldk laca/k mDr lfefr ds la?kVu ls gks A
¼3½ mi/kkjk ¼2½ ds v/khu cksMZ }kjk nh xbZ dksbZ vkKk vfUre gksxh vkSj ml ij fdlh fof/k U;k;ky; esa vkifRr ugha dh tk;sxh %
izfrca/k ;g gS fd mi/kkjk ¼2½ ds v/khu fdlh vkKk ls {kqC/k dksbZ i{k] ml vkKk ds fnukad ls 90 fnu ds Hkhrj ekeys dks U;k; fu.kZ; ds fy;s vf/kdj.k dks vfHkfn'V dj ldrk gS A
¼4½ ;fn cksMZ mi/kkjk ¼2½ ds v/khu fdlh vkKk }kjk lfefr dk vodze.k djsa rks og ;k rks ,d u;h i;Zos{k.k vFkok izca/k lfefr fu;qDr dj ldrk gS ;k oDQ dk izca/k lh/ks vius gkFk esa ys ldrk gS A
¼5½ ml n"kk eas tc cksMZ us oDQ dk izca/k lh/ks vius gkFk esa ys fy;k gks ;k eqroYyh vFkok izca/k&lfefr fu;qDr dh gks vkSj cksMZ ;k bl izdkj fu;qDr eqroYyh vFkok lfefr dh oDQ lEifRr ;k mlls lEc) LoRo&foys[kkas ¼title deeds½ vFkok vU; foys[kkas ;k vU; ys[;kas dks dCts esa ysus ls jksdk tk;s] ¿rks cksMZ vkKk }kjk eqroYyh dks oDQ lEifRr vksj mlds mlls lEc) LoRo foys[kkas ;k ys[;kas dk dCts cksMZ ;k rnFkZ ;Fkkfof/k izkf/kdr̀ mlds fdlh vf/kdkjh vFkok oDQ lEifRr ds eqroYyh ds :Ik esa dk;Z djus ds fy;s fu;qDr O;fDr ;k lfefr dks nsus dk funs"k ns ldrk gS vkSj cksMZ dh vkKk ml eqfUlQ ds U;k;ky;] ;k ;fn dksbZ eqfUlQ u gks rks ml flfoy U;k;k/kh"k ds U;k;ky; dks] ftlds izknsf"kd {ks=kf/kdkj ds vUrxZr mDr lEifRr fLFkr gks ;k mDr eqroYyh fuokl djrk gks] Hksth tk;sxh vkSj rnqijkUr U;k;ky; vkKk dks mlh izdkj fu'ikfnr djsxk ekuks og mlds }kjk fdlh okn eas nh xbZ fMdzh gksAÀ
1
¼6½ cksMZ mi/kkjk ¼2½ ds v/khu fdlh lEifRr dk vodze.k djus ds ctk; mlds fdlh lnL; dks gVk ldrk gS] ;fn cksMZ dk lek/kku gks tk;s fd ml lnL; us ml gSfl;r ls vius in dk ?kksj nq:i;ksx fd;k gS ;k tkucw>dj ,slh jhfr ls dk;Z fd;k gS tks oDQ ds fgr ds izfrdwy gS] gVk;s tkus dh vkKk lEc) lnL; ij fof/kor~ rkehy dh tk;sxh %
izfrca/k ;g gS fd lnL; dks gVk;s tkus dh dksbZ vkKk rc rd u dh tk;sxh tc rd fd mls lquokbZ dk volj u ns fn;k x;k gks %
izfrca/k ;g Hkh gS fd gVk;s tkus dh vkKk ds rkehy ds fnukad ls 30 fnu ds Hkhrj jkT; ljdkj dks vihy dh tk ldsxh vkSj vihy ij jkT; ljdkj dh vkKk vfUre gksxh vkSj ml ij fdlh fof/k U;k;ky; eas vkifRr ugh dh tk;sxh A 1- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 16 }kjk j[ks x;sA
252
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 64&67À v/;k; 8
cksMZ }kjk ;k mlds fo:) vFkok vU; O;fDr;kas }kjk oDQksa ls lEc) dfri; ;k dk;Zokfg;ka
64&& ¼1½ fjyhtl bUMkmesUV~l ,sDV] 1863 dh /kkjk 14 rFkk dksM vkQ flfoy izkslhtj] 1908 dh /kkjk 92 esa mfYyf[kr fdlh Hkh vuqrk s"k dks ikus ds fy;s oDQ ls lEc) dksbZ okn mu ,sDVkas eas ls fdlh foifjr ckr ds gksrs gq;s Hkh] mu ,sDVkas esa fufnZ'V vuqefr ;k lEefr izkIr fd;s tkus fcuk cksMZ }kjk lafLFkr fd;k tk ldrk gSA fjyhtl bUMkmesUV~l
,sDV] 1863 dh /kkjk 14
rFkk dksM vkQ flfoy
izkslhtj] 1908 dh /kkjk
92 ds v/khu okn lafLFkr
djuk A
,sDV la0 20] 1863
¼2½ mi/kkjk ¼1½ eas fufnZ'V fdlh vuqrks'k dks ikus ds fy;s oDQ ls lEc) dksbZ okn] cksMZ dh fyf[kr lEefr ds fcuk cksMZ ls fHkUu fdlh O;fDr ;k izkf/kdkjh }kjk lafLFkr ugah fd;k tk;sxk ¿vkSj ;fn cksMZ us ,slh lEefr ns nh gks rks mlds ckn mDr ,sDVkas esa vfHkfn'V vuqefr ;k lEefr ysuk vko";d u gksxkAÀ
1
,sDV la0 5] 1908 65&& cksMZ }kjk bl vf/kfue; ;k rnUrxZr cuk;s x;s fdUgha fu;ekas ds vuqlj.k esa fd;s x;s izdV gksus okys fdlh dk;Z ds laca/k eas mlds fo:) dksbZ okn rc rd lafLFkr ugha fd;k tk;sxk tc rd fd ,d fyf[kr uksfVl] ftleas okn dkj.k] oknh dk uke] o.kZu vkSj fuokl LFkku vkSj vuqrks'k ftldk og nkok djrk gks] fn;k gks] cksMZ dks fn;s tkus ;k mlds dk;kZy; eas NksM+s tkus ds i'pkr~ nks ekl O;rhr u gks x;s gks vkSj og okn i= eas bl vk"k; dk ,d dFku gksxk fd mDr uksfVl bl izdkj ns fn;k ;k NksM+ fn;k x;k gS A cksMZ ds fo:} i{kksa }kjk
okn dk uksfVl
66&& ¼1½ oDQ lEifRr eas LoRo ls ;k eqroYyh ds vf/kdkj ls lEc} izR;sd okn ;k dk;Zokgh esa U;k;ky;] ,slk okn vFkok dk;Zokgh lafLFkr djus okys i{k ds O;; ls cksMZ dks uksfVl tkjh djsxk A
U;k;ky; }kjk oknkas vkfn
dk uksfVl
¼2½ tc dHkh fdlh oDQ lEifRr O;ogkj U;k;ky; dks fMdzh ds fu'iknu eas vFkok ljdkj ;k fdlh LFkkuh; izkf/kdkjh dks ns; fdlh jktLo] midj] LFkkuh; dj ;k dj dh olwyh ds fufeRr fcdzh ds fy;s foKkfir dh tk;s rks U;k;ky;] dysDVj ;k vU; O;fDr }kjk] ftldh vkKk ds v/khu fcdzh foKkfir dh xbZ gks] cksMZ dks uksfVl fn;k tk;sxk A ¼3½ mi/kkjk ¼1½ ds v/khu uksfVl u fn;s tkus dh n"kk esa ;fn cksMZ ,sls okn ;k dk;Zokgh dh tkudkjh izkIr djus ds ,d ekl ds Hkhrj U;k;ky; dks rnFkZ izkFkZuk&i= ns ns rks okn ;k dk;Zokgh esa nh xbZ dksbZ fMdzh vFkok vkKk "kwU; ?kksf'kr dj nh tk;sxh A ¼4½ mi/kkjk ¼2½ ds v/khu uksfVl u fn;s tkus dh n"kk esa ;fn cksMZ ,slh fcdzh dh tkudkjh izkIr djus ds ,d ekl ds Hkhrj U;k;ky; ;k vU; izkf/kdkjh dks] ftldh vkKk ds v/khu fcdzh gqbZ gks] rnFkZ izkFkZuk&i= ns ns rks og fcdzh "kwU; ?kksf'kr dj nh tk;sxh A 67&& ¼1½ ;fn yS.M ,Dohth"ku ,sDV] 1894 ds v/khu dk;Zokfg;kas ds nkSjku esa] iapfu.kZ; ¼Award½ fn;s tkus ds iwoZ dysDVj dks ;g izrhr gks fd dksbZ lEifRr tks vftZr dh tk jgh gS] oDQ lEifRr gS] rks dysDVj }kjk ,sls vtZu dk ,d uksfVl cksMZ ij rkehy fd;k tk;sxk vkSj vkxs dh dk;Zokgh jksd nh tk;sxh ftlls fd cksMZ] ,sls uksfVl dh izkfIr ds fnukad ls rhu ekl ds Hkhrj fdlh Hkh le; dk;Zokgh eas ,d i{k ds :Ik eas mifLFkr gks lds vkSj viuk i{k izLrqr dj ldsA
yS.M ,Dohft"ku ,sDV]
1894 ds v/khu dk;Zokgh
,sDV la[;k 1] 1894
1- m0iz0 vf/kfu;e la0 26] 1966 bZ0 dh /kkjk 7 }kjk j[ks x;sA
253
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 68&71À ¼2½ ;fn cksMZ dks ;g fo"okl djus dk dkj.k gks fd dksbZ lEifRr tks vftZr dh tk jgh gS] oDQ lEifRr gS rks og iap fu.kZ; fn;s tkus ds iwoZ] fdlh Hkh le; dk;Zokgh esa ,d i{k ds :Ik eas mifLFkr gks ldrk gS vkSj viuk i{k izLrqr dj ldrk gS A ¼3½ ;fn cksMZ mi/kkjk ¼1½ ;k mi/kkjk ¼2½ ds mica/kkas ds v/khu mifLFkr gks rks mls lquokbZ dk volj fn;s fcuk] yS.M ,Dohth"ku ,sDV] 1894 dh /kkjk 31 ;k /kkjk 32 ds v/khu dksbZ vkKk ugha nh tk;sxh A
¼4½ ;fn cksMZ ,slh vkKk dh tkudkjh izkIr djus ds ,d ekl ds Hkhrj ml izkf/kdkjh dks] ftlus vkKk nh gks] rnFkZ izkFkZuk&i= ns ns rks cksMZ dks lquokbZ fn;s fcuk] yS.M ,Dohth"ku ,sDV] 1894 dh /kkjk 31 ;k /kkjk 32 ds v/khu nh xbZ vkKk "kwU; ?kksf'kr dj nh tk;sxhA
,sDV la0 1] 1894
68&& oDQ ds ;k fdlh oDQ lEifRr ds laaca/k esa oDQ ls vifjfpr ;k fdlh vU; O;fDr vFkok mlds fo:) fdlh okn ;k dk;Zokgh ds ,d i{k ds :i eas mifLFkr gks ldrk gS vkSj viuk i{k izLrqr dj ldrk gsS A
cksMZ }kjk izkFkZuk i= fn;s
tkus ij oDQ ls laca)
okn ;k dk;Zokgh esa mls
,d i{k cuk;k tk;sxk
69&& oDQ ds eqroYyh }kjk mlds fo:) oDQ lEifRr esa LoRo ls ;k eqroYyh ds vf/kdkjkas ls lEc) rFkk fdlh U;k;ky; eas fopkkjk/khu fdlh okn ;k dk;Zokgh esa cksM Z dh Lohdf̀r ds fcuk le>kSrk ugha fd;k tk;sxk A
eqrofYy;kas }kjk ;k muds
fo:) oknkas esa le>kSrs
ij jksd
¿69&d&& cksMZ }kjk flfoy U;k;ky; esa fdlh ,sls vuqrks'k ds fy;s] tks /kkjk 49&[k ;k /kkjk 57&d ds v/khu dk;Zokfg;kas }kjk izkIr fd;k tk ldrk gS] dksbZ okn ;k vU; dk;Zokgh lafLFkr ugha dh tk;sxh AÀ
1
dfri; vuqrks'k ds fy, okn vkfn ij jksd v/;k; 9
vf/kdj.k&&mudk la?kVu] vf/kdkj vkSj d̀R; 70&& ¼1½ jkT; ljdkj] ljdkjh xtV esa foKfIr }kjk] mrus vf/kdj.k la?kfVr dj ldrh gS] ftrus bl vf/kfu;e ds iz;kstuksa ds fy;s vko";d gksaA izR;sd vf/kdj.k dk jkT; esa ,sls {ks=kas ij {ks=kf/kdkj gksxk] tks fufnZ'V fd;s tk;saA vf/kdj.kksa dk la?kVu
¼2½ vf/kdj.k esa dsoy ,d O;fDr gksxk] tks jkT; ljdkj dk ,d ,slk U;kf;d vf/kdkjh ¼Judicial Officer½ gksxk] tks flfoy tt ls U;wu in dk uk gks vkSj tks vf/kdj.k ds :Ik eas ;k rks uke ls ;k ljdkjh inuke ls fu;qDr fd;k tk ldrk gSA 71&& dksbZ fookn] iz"u ;k fo'k;] tks bl vf/kfu;e ds v/khu vf/kdj.k dks vfHkfn'V fd;k tk ldrk gks] ml vf/kdj.k dks vfHkfn'V fd;k tk;sxk] ftldk ml {ks= ij {ks=kf/kdkj gks] ftleas ,sls fookn] iz"u ;k fo'k; ls lEc) lEifRr fLFkr gks ;k ;fn ,slh lEifRr ,d ls vf/kd vf/kdj.kksa ds {ks=kf/kdkj ds vUrxZr vkus okys {ks=ksa eas fLFkr gks rks muessa ls fdlh ,d dks vfHkfn'V fd;k tk;sxk vkSj l{ke ;qDr vf/kdj.k ml fookn iz"u ;k fo'k; ij bl vf/kfu;e ds mica/kksa ds vuqlkj fu.kZ; nsxk % vf/kdj.kksa dks fopkj vkfn
dk vfHkns"k
1- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 17 }kjk c<+k;h x;hA
254
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 72&77À izfrca/k ;g gS fd fdlh oDQ ds laca/k esa bl vf/kfu;e ds v/khu dksbZ Hkh dk;Zokgh dsoy bl dkj.k ugha jksdh tk;sxh] u fuyfEcr dh tk;sxh fd vf/kdj.k ds le{k dksbZ ,slk fookn] iz"u ;k fo'k; fopkjk/khu gS A
72&& ¼1½ bl vf/kfu;e rFkk fdUgha fu;eksa ds] tks rnFkZ cuk;s tk;s] mica/kksa ds v/khu jgrs gq;s] vf/kdj.k mlh izfdz;k dk vuqlj.k djsxk] tks dksM vkQ izkslhtj] 1908 eas oknkas ds laca/k eas O;ofLFkr gSA
vf/kdj.kkas ds le{k
izfdz;k ,sDV la0 5] 1908
¼2½ bafM;u ,foMsUl ,sDV] 1872 ds mica/k] vf/kdj.k }kjk fooknkas ds fu.kZ; ij lHkh fo'k;kas esa izoR̀r le>s tk;sxsa A
,sDV la0 1] 1872
73&& ¼1½ tc dksbZ fookn vf/kdj.k dks fu.kZ; djus ds fy;s vfHkfn'V fd;k x;k gks rks og viuh dk;Zokfg;ka "kh?kzrk ls djsxk vkSj muds lekIr gksus ij] ftruk "kh?kz O;ogk;Z gks] vius gLrk{kj ls fyf[kr :Ik esa viuk iap fu.kZ; nsxk A vf/kdj.kkas }kjk iap fu.kZ;
¼2½ vf/kdj.k ;k rks Lor% vFkok fookn ds fdlh i{k }kjk izkFkZuk i= fn;s tkus ij iap fu.kZ; es a fdlh xf.kr ;k fyfid laca/kh v"kqf) vFkok fdlh vkdfLed pwd ;k yksi ls mRiUu Hkwy dks "kq) dj ldrk gS A
¼3½ iap fu.kZ; dh ,d izfrfyfi vkSj tc dHkh iap fu.kZ; eas iwok sZDr jhfr ls "kqf) dh tk;s] tks ml vkKk dh ,d izfrfyfi] fookn ds izR;sd i{k dks nh tk;sxh ;k ;fn dksbZ i{k iap fu.kZ; ;k vkKk] tSlh Hkh n"kk gks] ds le; vf/kdj.k ds le{k mifLFkr u gks rks mldh ,d izfrfyfi ml i{k ds irs ij jftLVªhdr̀ Mkd }kjk Hkst nh tk;sxhA 74&& vf/kdj.k] O;ogkj&U;k;ky; le>k tk;sxk vkSj mldh ogh vf/kdkj gksxsa] tks ,sls U;k;ky; esa dksM vkQ flfoy izkslhtj] 1908 ds v/khu] okn ij fopkj djrs le; ;k fMdzh vFkok vkKk dk fu'iknu djrs le; fufgr gksrs gS A
vf/kdj.kksa ds vf/kdkj
,sDV la0 5] 1908
75&& dksbZ O;fDr fdlh O;ogkj U;k;ky; eas fdlh ,sls fookn iz"u ;k fo'k; ds laca/k esa dksbZ okn ;k vU; dk;Zokgh lafLFkr ugha djsxk] ftldk bl vf/kfu;e ds v/khu fu.kZ; d s fy;s fdlh vf/kdj.k dks vfHkfn'V fd;k tkuk visf{kr ;k vuqKkr gks A vf/kdj.k }kjk fu.khZr
fd;s tkus okys ekeyksa eas
okn izLrqr djus ij jksd
76&& vf/kdj.k dk iap fu.kZ; vafre vkSj fu"pk;d rFkk laca) i{kkas ij ca/kudkjh gksxk vkSj og fMdzh ds leku izHkkoh gksxk rFkk mlds fo:) fdlh fof/k U;k;ky; esa u rks vkifRr dh tk;sxh vkSj u gh vihy dh tk;sxh % izfrca/k ;g gS fd mPp U;k;ky; Loefr ls fdlh le; Lor% ;k cksMZ vFkok fdlh {kqC/k O;fDr }kjk izkFkZuk&i= fn;s tkus ij] fdlh okn ds vfHkys[k dks bl vf/kfu;e ds v/khu fd;s x;s fdlh iap fu.kZ; dh "kq)rk] oS/krk ;k vkSfpR; ds fo'k; esa viuk lek/kku djus ds iz;kstukFkZ eaxk ldrk gS vkSj mldh tkap dj ldrk gS vkSj ,slh vkKk;as ns ldrk gS] tks og mfpr le>sA
iap fu.kZ; ds fo:}
vihy ugah dh tk ldsxh
77&& ¼1½ jkT; ljdkj] bl vf/kfu;e dh /kkjk 70 ls 76 rd ds mica/kksa ds dk;kZUo; ls lac) fdUgha dfBukbZ;kas dks nwj djus ds iz;kstukFkZ] ljdkjh xtV eas izdkf"kr vkKk }kjk funs"k ns ldrh gS] fd ;s mica/k ml vof/k eas] tks fufnZ'V dh tk;s] ,sls vuqdwyukas ¼pkgs oss ifj'dkj ds :Ik esa gks vFkok ifjo)Zu ;k yksi ds :Ik eas½ ds v/khu jgrs gq;s izHkkoh gksxsa] tks b'Vdj ;k vko";d le>s %
dfBukbZ;ksa dk nwj fd;k
tkuk
255
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 78&79À izfrca/k ;g gS fd bl vf/kfu;e ds izkjEHk gksus ds fnukad ls pkSchl ekl ds ckn ,slh vkKk ugha nh tk;sxh A
¼2½ mi/kkjk ¼1½ ds v/khu nh x;h vkKk ij fdlh fof/k U;k;ky; eas bl vk/kkj ij vkifRr u dh tk;sxh fd mDr mi/kkjk eas mfYyf[kr izdkj dh dksbZ dfBukbZ fo|eku ugha Fkh ;k mldk nwj djuk visf{kr u Fkk A
v/;k; 10
izdh.kZ
78&& ¼1½ jkT; ljdkj] ljdkjh xtV esa foKfIr }kjk bl vf/kfu;e ds iz;kstuksa ds dk;kZfUor djus ds fy;s fu;e cuk ldrh gS A
fu;e cukus dk vf/kdkj
¼2½ fo"ks'kr;k vkSj iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk bu fu;ekas eas fuEufyf[kr lHkh ;k fdlh fo'k; dh O;oLFkk dh tk ldrh gS( vFkkZr~&& ¼d½ jhfr] ftlds vuqlkj ekeyk vf/kdj.k dks vfHkfn'V fd;k tk;sxkA ¼[k½ vf/kdj.k }kjk vuqlj.k dh tkus okyh izfdz;k rFkk le;Øe A ¼3½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e ljdkjh xtV eas izdkf"kr fd;s tk;sxsa vkSj tc rd fd ckn dk dksbZ fnukad fuf"pr u fd;k tk;s] ml izdk"ku ds fnukad ls izpfyr gks tk;sxas A
¼4½ lHkh fu;ekas dks muds cuus ds ckn ;Fkk"kh?kz jkT; fo/kku e.My ds le{k de ls de pkSng fnu rd j[kk tk;sxk vksj os ,sls ifj'dkjkas ds v/khu jgsxsa] tks fo/kku eaMy ml l= eas djsa] ftleas os bl izdkj mlds le{k j[ks tk;sxsa A
79&& ¼1½ cksMZ] jkT; ljdkj ds iwoZ vuqeksnu ds v/khu jgrs gq;s vius d`R;kas ds laiknu rFkk bl vf/kfu;e ds mica/kkas ds dk;kZUo;u ds fy;s bl vf/kfu;e ls lqalxr mifof/k;ak cuk ldrk gS A
cksMZ dks mifof/k;ka cukus
dk vf/kdkj
¼2½ fo"ks'kr;k vkSj iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] bu mifof/k;kas eas fuEufyf[kr lHkh vFkok fdlh fo'k; dh O;oLFkk dh tk ldrh gS( vFkkZr~&& ¼d½ ¿ * * * À1
¼[k½ cksMZ dh cSBdkas dk le; vkSj LFkku] mudh izfdz;k rFkk dk;Z lapkyu(
¼x½ cksMZ ds lfpo rFkk deZpkfj;kas dh vgZrk;as] miyfC/k;ak vkSj lsok ds fuca/ku vkSj "krssZ (
¼?k½ fujh{k.k dh vuqefr vkSj cksMZ dh dk;Zokfg;ksa ;k vfHkys[kkas dh izfrfyfi;ak fns;s tkus ds fy;s "kqYd vkSj "krsZa (
¼³½ mi&lfefr dk la?kVu] dR̀; izfdz;k vkSj dk;Z lapkyu (
¼p½ oDQkasa dh jftLVªh ds fy;s izkFkZuk i= nsus dk izi= rFkk jhfr ( ¼N½ oDQ jftLVj esa fn;s tkus okys C;kSjs vkSj mldk izi= (
¼t½ bl vf/kfu;e ds v/khu va"knku ds vkjksi.k ds iz;kstuksa ds fy;s oDQkas dh vk; dk fglkc yxkus dh jhfr (
256
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 80&82À ¼>½ cksMZ vkSj izR;sd oDQ ds okf'kZd ctV vkSj ys[ks rS;kj djus ds fy;s izi= vkSj jhfr;ka (
¼´½ fdlh ;k izR;sd oDQkas ds laca/k eas cksMZ }kjk visf{kr fofHkUu foojf.k;ksa ds izi= rFkk mUgas izLrqr djus dh jhfr ( ¼V½ oDQ fuf/k dh vfHkj{kk rFkk fofu;kstu ¼Investment½( ¼B½ cksMZ ds lnL;kaas ds fy;s ;kaf=d HkRrk Lohdr̀ djuk ( ¼M½ cksMZ ds rFkk ;fn dksbZ mi lfefr gks rks mlds dk;kZy; esa j[kh tkus okyh iqLrdas rFkk ys[ks (
¼<½ oDQksa ds ys[ks j[kus] mudk ys[kk ijh{k.k djus rFkk mUgsa izdkf"kr djus dh jhfr] ys[kk ijh{kd ds izfrosnu dk izi= vkSj fo'k; oLrq vkSj ys[kk ijh{kdkas dks fn;k tkus okyk ikfjJfed dh nj (
¼.k½ cksMZ ;k milfefr ds le{k izLrqr fd;s tkus okys izkFkZuk i=ksa ij ns;
"kqYd ( ¼r½ os O;fDr] ftuds }kjk cksMZ dh dksbZ vkKk ;k fu.kZ; izek.khdr̀ fd;k tk ldsa ( vkSj
¼Fk½ dksbZ vU; fo'k;] tks bl vf/kfu;e ds v/khu cksMZ }kjk fu;r fd;s tkus ds fy;s visf{kr ;k vuqer gks A
80&& ¼1½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e vkSj mifof/k;ka ljdkjh xtV eas izdkf"kr dh tk;sxh vkSj rRi"pkr~ os fof/k ds leku izHkkoh gksaxh A ¼2½ cksMZ ds lnL;ksa rFkk v/;{kksa ds uke ljdkjh xtV eas izdkf"kr fd;s tk;sa A fu;e mifof/k;ka vkSj
lnL;ksa rFkk v/;{kkas
ds uke foKkfir fd;s
tk;sxasA
81&& ¼1½ jkT; ljdkj] cksMZ ;k vk;qDr ds vFkok bl vf/kfu;e ds v/khu ;Fkkfof/k fu;qDr fdlh vU; O;fDr ds fo:) fdlh ,sls dk;Z ds laca/k esa] tks bl vf/kfu;e ds v/khu ln~Hkkouk ls fd;k x;k gks vFkok fd;s tkus ds fy;s vfHkizsr gks] dksbZ okn ;k vU; fof/kd dk;Zokgh u dh tk ldsxh A
lnHkkouk ls fd;s x;s
dk;ksZ dk laj{k.k
¼2½ vk;qDr] vfrfjDr oDQ&vk;qDr] lgk;d oDQ&vk;qDr izR;sd ys[kk ijh{kd] cksMZ dk izR;sd vf/kdkjh vkSj deZpkjh rFkk izR;sd vU; O;fDr] tks bl vf/kfu;e ds }kjk ;k rn~/khu cuk;s x;s fu;Ekksa vFkok nh xbZ vkKkvkas }kjk mu ij vkjksfir fdUgha drZO;kas dk ikyu djus ds fy;s ;Fkkfof/k fu;qDr gks] bafM;u iSuy dksM] 1860 dh /kkjk 21 ds vFkZ eas yksdlsod ¼public servant½ le>k tk;sxk A
,sDV 45] 1860
82&& oDQkas dh vk; eas ls miyC/k leLr vfrfjDr ;k lafpr /kujkf"k eqfLye fof/k }kjk iwrZ vFkok /kkfeZd mn~ns";ksa ds :Ik eas Lohdr̀ mn~ns";ksa eas ls ,sls mn ~ns";kas ij O;; dh tk;sxh tks cksMZ }kjk vo/kkfjr fd;s tk;sA ,slh /kujkf"k cksMZ ds vuqeksnu ls ,d oDQ }kjk nwljs oDQ dks ,sls fuca/kuks a vkSj "krksZa ij _.k ds :Ik esa nh tk ldrh gS] tks fu;r dh tk;aA
vfrfjDr vkSj lafpr
/kujkf"k
257
¿mRrj izns"k eqfLye oDQ vf/kfu;e] 1960À ¿/kkjk 83&85À 83&& /kkjk 34 ds v/khu ns; va"knku vkSj bl vf/kfu;e ds v/khu olwyus ;ksx; izR;sd /kujkf"k] cksMZ }kjk nsunkj O;fDr dh py ;k vpy laifRr dh dqdhZ vkSj fodz; }kjk vFkok rnFkZ jkT; ljdkj }kjk cuk;s x;s fu;eksa ds vuqlkj oDQ lEifRr dk izkid ¼reciever½ fu;qDr djds olwy dh tk ldrh gS A
dqdhZ }kjk ns; /kujkf"k;ksa
dh olwyh
84&& bl vf/kfu;e ds iz"kklu ds laaaca/k esa fd;s x;s fdlh O;; dk nkf;Ro jkT; ljdkj ij u gksxk A
jkT; ljdkj ij nk;fRo
u gksxk
85&& ¼1½ fdlh vU; vf/kfu;fer dh dksbZ ,slh ckr] tks bl vf/kfu;e ds mica/kksa ls vlaxr gks] ,sls oDQksa ij izoR̀r u gksxh] ftu ij og vf/kfu;e izoR̀r gksrk gS A fujlu vkSj O;kòfRr
¼2½ le;≤ ij ;Fkkla"kksf/kr ;w0ih0 eqfLye oD¶l ,sDV] 1936 vkSj gqlsukckn baMkmeasV ,sDV] 1878 fujLr fd;s tkrs gS %
;w0ih0,sDV la0 13] 1936
¿fdlh ,sls oDQ ij viuh izof̀Rr ds laca/k eas ftl ij ;g vf/kfu;e ykxw gksrk gks] fuEufyf[kr vfu;ferrk;ka Hkh ,rr}kjk fujLr dh tkrh gS %
,sDV la0 15] 1878
¼1½ caxky psfjVsfcy ,UMkmesaVl ifCyd fcfYMaXl ,.M ,lphV~l jsxqys"ku] 1810 ( ,sDV 16] 1810 ¼2½ fjfytl ,UMkmesaVl ,sDV] 1863 ( ,sDV 20] 1863
¼3½ psfjVsfcy ,UMkmesaVl ,sDV] 1890 ( ,sDV 6] 1890
¼4½ psfjVsfcy ,.M fjfytl VªLV ,sDV] 1920 %À
1
,sDV 14] 1920 izfrca/k ;g gS fd bl fujlu dks fdlh U;k;ky; esa fopkjk/khu dksbZ okn ;k dk;Zokgh ds laca/k eas vFkok fdlh okn ;k dk;Zokgh eas fn;s tkus okys vkns"k ds fo:) vihy vFkok iqujh{k.k ds izkFkZuk i= ds laca/k esa mu ,sDVkas ds izorZu ij izHkko u iM+sxk vkSj blds v/khu jgrs gq;s mu ,sDVkasa }kjk ;k muds v/khu izkIr vf/kdkjkss a dk iz;ksx djds fd;k x;k dksbZ dk;Z ;k dh xbZ dksbZ dk;Zokgh tc rd fd bl vf/kfu;e ds fdlh mica/k }kjk Li'V :Ik ls vU;Fkk visf{kr u gks] bl vf/kfu;e }kjk ;k blds v/khu izkIr vf/kdkjkas dk iz;ksx djds fd;k x;k ;k dh xbZ le>h tk;sxh ekuks og vf/kfu;e ml fnu izpfyr Fkk] ftl fnu ,slk dk;Z fd;k x;k Fkk ;k ,slh dk;Zokgh dh xbZ FkhA
1- m0iz0 vf/kfu;e la0 28] 1971 bZ0 dh /kkjk 18 }kjk c<+k;k x;kA
258
THE UTTAR PRADESH MUSLIM WAQFS ACT 1960
1
[U. P. ACT NO. XVI OF 1960]
Amended by U. P. ACT No. XXV OF 1963 U. P. ACT No. XXVI OF 1966 U. P. ACT No.3 OF 1970 U. P. ACT No. 28 OF 1971 U. P. ACT No. 18 OF 1972 U. P. ACT No. 11 OF 1974 [Passed in Hindi by the Uttar Pradesh Legislative Council on April 6, 1960 and by the Uttar Pradesh Legislative Assembly on April 28, 1960 Received the assent of the President on August 27, 1960 under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary dated September 3, 1960.]
AN
ACT
to provide for better governance, administration and supervision of certain classes of waqfs in Uttar Pradesh
WHERAS it is expedient to provide for better governance, administration and supervision of certain classes of waqfs in Uttar Pradesh.
It is hereby enacted in the Eleventh Year of the Republic of India as follows :--
Preliminary
Short title, extent and commencement
1. (1) This Act may be called the Uttar Pradesh Muslim Waqfs Act, 1960.
(2) It shall extend to the whole of Uttar Pradesh.
(3) It shall come into force at once. Application of
the Act
2. (1) Save as herein otherwise specifically stated, this Act shall apply to all waqfs, whether created before or after the commencement of this Act, any part of the property comprised in which is situate in Uttar Pradesh, and to all the waqfs which at the time of the coming into force of this Act were under the superintendence of the Sunni Central Board or the Shia Central Board constituted under U. P. Muslim Waqfs Act, 1936.
2 [(2) This Act shall also apply to the endowments hitherto governed by the Husainabad Endowment Act, 1878, the trusts known as King's side and the Queen's side of Shahnajaf Trust, the Waqfs known as Waqf Abbu Saheb, Rauza Kazman Waqf and Waqf Wazir Begum, Lucknow and any other endowment, trust or waqf hitherto administered by the Trustees appointed under the said Husainabad Endowment Act; and all these endowments, trusts and waqfs shall be deemed to be waqfs for the purpose of this Act :
--------------------------------------------------------------------------------------------
1. For S.O.R. see U. P. Gaz, Extra. d. Feb. 24, 1960.
2. Subs. by s. 2 of U. P. Act No. XXV of 1963 and be deemed to have come into force on September 3, 1960.
259
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 3] Provided that the State Government shall have the power to make, by notification in the official Gazette, such adaptations, whether by way of modification, addition or omission, not affecting the substance of the provisions of this Act, as it may deem fit, in its application to the aforesaid endowments, trusts and waqfs.]1
(3) [* * * * ]2 Definitions 3. In this Act, unless there is anything repugnant in the subject or Context-
(1) "beneficiary" means a person or object for whose benefit a waqf is created and includes religious, pious or charitable object and any other object of public utility estabished for the benefit of the Muslim Community or any sect thereof;
(2) 'Board" means the Sunni Central Board or the the Shia Central Board constituted under this Act ;
(3) "Commissioner" means a Commissioner of waqfs appointed by the State Government, under section 4 ;
(4) "family" includes--
(i) parents and grand-parents ;
(ii) wife or husband ; and
(iii) persons related through any ancestor, male or female; [(5) "mutawalli" means any person appointed either verbally or under any deed or instrument by which a Waqf, has been created or by a competent authority to be the mutawalli of a waqf, and includes any naib-mutawalli, khadim, mujavir, sajjada-nashin, amin or other person appointed by a mutawalli to perform the duties of a mutawalli and save as otherwise provided in this Act, any person or Committee for the time being managing or administering any waqf property as such ;]3
(6) "net income" means the total income less revenue, cess, rates, taxes or surcharge payable to the Government or to any local authority;
(7) "property" includes Government securities and bonds, shares in firms and companies, stocks, debentures and other securities and instruments, and cash and other commodities;
(8) "prescribed" means prescribed by bye-laws or rules made under this Act;
(9) "sub-committee" means a sub-committee appointed for any local area under section 27 ;
(10) "Tribunal" means a Tribunal constituted under section 70 ; ---------------------------------------------------------------------------------------------
260
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 4-6]
(11) "Waqf" means the permanent dedication or grant of any property for any purpose recognized by the Muslim Law or usage as religious, pious or charitable, and includes wqfs-alal- aulad [(to the extent to which the property is dedicated or granted for any such purpose as aforesaid)]1and waqifs by user, and "waqif" means the person who makes such dedication or grant;
(12) "Waqf" property" includes offerings made at a shrine or tomb or imambara; and
(13) "State Government." means the Government of Uttar Pradesh.
CHAPTER I
Survey of Waqfs
Appointment of Commissioner of Waqfs and Additional or Assistant
Commissioners of Waqfs
4. The State Government may, from time to time, by notification in the official Gazette, appoint a Commissioner of Waqfs and as many Additional Commissioners of Waqfs or Assistant Commissioners of Waqfs as may be necessary for the purpose of making a survey of all waqf properties in the State or in specified areas thereof whether the waqfs be subject to this Act or not.
5. An Additional Commissioner of Waqfs or an Assistant Com-missioner of Waqfs shall exercise all the powers and perform all the duties which under this Act have been conferred or enjoined upon the Commissioner. Survey of
waqfs
6. (1) The Commissioner shall apportion the work of survey of waqfs between himself and the Additional and Assistant Commissioners in such manner as he may think proper, and shall generally supervise and control their work.
(2) The Commissioner of Waqfs, shall, after making such inquiries as he may consider necessary, ascertain and determine-
(a) the number of all waqfs in the area showing the Shia waqfs and Sunni waqfs separately;
(b) the nature and objects of each waqf;
(c) the gross income of the property comprised in each waqf;
(d) the amount of revenue, cesses, rates, taxes and surcharge payable to the Government or the local authority in respect of each waqf property;
(e) expenses incurred in the realization of the income and the pay or other remuneration of the mutawalli of each waqf;
(f) [* * * ]2
(g) such other particulars relating to each waqf as may be prescribed:
Provided that where there is a dispute as to whether a particular waqf is a Shia waqf or Sunni waqf and there are clear indications in the recitals of the deed of waqf as to the sect to which it pertains, such dispute shall be decided on the basis of such recitals.
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261
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 7-9]
(3) The Commissioner shall while making any inquiry, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 in respect of the following matters, namely-
(a) summoning and examining any witness;
(b) requiring the discovery and production of any document;
(c) requisitioning any public record from any court or office;
(d) issuing commissions for the examination of accounts and witnesses ;
(e) making any local inspection or local investigation; and
(f) any other matter which may be prescribed by the State Government.
(4) The Commissioner, the Additional Commissioner of Waqfs or Assistant Commissioner of Waqfs shall submit his report of enquiry, containing the particulars mentioned in sub-section (2) above, to each of the Boards and the State Government and the State Government shall, as soon as possible, notify in the official Gazette the waqfs relating to particular sect, to which, according to such report, the provisions of this Act apply. Recovery of
costs of survey
7. (1) The total cost of making a survey under this Chapter shall, where the survey is State-wide, be borne by all the mutawallis in proportion to the income of the property of the waqfs in the State, and where the survey is confined to a particular area, by the mutawallis of the waqfs situate in that area in proportion to the income of the property of the waqfs in that area.
(2) Notwithstanding anything contained in the deed or instrument creating any waqf, any mutawalli may pay from the income of the waqf property any sum due from him under sub-section (1).
(3) Any sum due from a mutawalli under sub-section (1) may, on a certificate issued by the State Government, be recovered in the manner provided in section 83.
8. (1) If any dispute arises whether a particular property is waqf property or not or whether a waqf is a Shia waqf or Sunni waqf, the Board concerned or the mutawalli of the waqf or any person interested therein, may, in accordance with the provisions of this Act, refer the dispute for adjudication to the Tribunal :
Provided that no such dispute shall be entertained by a Tribunal after the expiry of one year from the date of the publication of the list of waqfs under sub-section (4) of section 6.
(2) The Commissioner, Additional Commissioner of Waqfs and Assistant Commissioner of Waqfs shall not be made a party to any proceeding under sub-section 1).
U.P. Act XIII
of 1936
9. (1) The provisions of this chapter shall not apply to the proceedings of any survey of waqf properties started before the commencement of this Act, and such survey shall be completed in accordance with the provisions of the U. P. Muslim Waqfs Act, 1936.
262
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 10-11]
(2) Nothing in this chapter shall affect the finality of the decisions of the Chief State Commissioner of Waqfs or of any State Commissioner of Waqfs or Commissioner of Waqfs in cases in which prior to the commencement of this Act the report of such Commissioner has become final.
CHAPTER II
Establishment of Boards and their functions
Establishment of Central Boards
U.P. act XIII of 1936
U.P. act XIII of 1936
10. (1) There shall be established in Uttar Pradesh two separate Boards to be called the "Sunni Central Board" and the "Shia Central Board" of Waqfs Each Board shall be a body corporate and shall have perpetual succession and a common seal and shall by its said name sue or be sued :
Provided that the Boards which were constituted under the U. P. Muslim Waqfs Act, 1936, and were functioning at the time of the commencement of this Act shall be deemed to have been constituted under the provisions of this Act and shall continue to function till the expiry of their term under the U. P. Muslim Waqfs Act, 1936.
(2) Anything required or permitted by this Act to be done by the Board shall in case of Sunni waqfs be done by the Sunni Central Board and in case of Shia waqfs by the Shia Central Board:
Provided that the control and superintendence of the Shia Board over the [waqfs, endowments, and trusts referred to in sub-section (2) of section 2]1 shall be subject to directions as may be Issued by the State Government from time to time.
Constitution of
Sunni Central
Board
11. [(1)]2The Sunni Central Board shall consist of the following Sunni Muslims, elected [* * *]5or [co-opted or nominated as hereinafter indicated]3:-
[(i) six members, of whom at least one shall be a member of the State Legislative Council, to be elected from amongst themselves by Sunni members of the State Legislature ;]4
[(ii) two Sunni Advocates enrolled with the Uttar Pradesh State Bar Council, to be elected by Sunni members of the High Court Bar Association, Allahabad and Avadh Bar Association, Lucknow ;]6
[(iii) one member from amongst the persons who in the opinion of the State Government are recognized scholars of Islamic theology, to be nominated by the State Government;]7
1. Subs. by section 4 of U. P. Act no. XXV of 1963 and be deemed to have Come into effect on September 3. 1960.
2. Section 11 re-numbered as section 11(i) by section 2(i) of U. P. Act No. 3 of 1970.
5. Omit. by s.2 (a) of U. P. Act no. 11 of 1974.
263
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 12-13] [(iv) two members, one of whom shall have knowledge or practical experience in respect of finance and the other in respect of administration, to be nominated by the State Government;]1
(v) one member to be co-opted by the above [eleven]2members from amongst mutawallis of waqfs to which this Act applies having each an annual income of not less than [rupees three thousand]3;
(vi) the President, if he is not one of the above [twelve]4members. [(2) The election and co-option under sub-section (1) shall be held and made within such time and in such manner as the State Government may by general or special order direct, and any question or dispute relating to any such election or co-option, shall be referred to, the State Government whose decision shall be final.]5
Constitution of
Shia Central
Board
[12. (1)]6The Shia Central Board shall consist of the following Shia Muslims elected [* * * ]7or co-opted [or nominated or ex officio]8as hereinafter indicated :
[(i) all Shia members of the State Legislature ;]9
(ii) one member to be nominated by the State Government;]10
(iii) one member to be elected by the Board of trustees of the Shia College, Lucknow from amongst its members;
[(iv) three members, one of whom shall be a mutawalli of a waqf to which this Act applies having an annual income of not less than [rupees three thousand]12, one shall have knowledge or practical experience in respect of finance and administration, and the third shall be an Alim, to be co-opted by [the members referred to in the foregoing clauses]13;]11
(v) the President, if he is not one of [the members referred to in the foregoing clauses ;]14
[(2) The election and co-option under sub-section (1) shall be held and made within such time and in such manner as the State Government may, by general or special order direct, and any question or dispute relating to any such election or co-option shall be referred to the State Government whose decision shall be final.]15
1. Clauses IV and V subs. by s. 2 (1) (ii) of U. P. Act no. 3 of 1970.
2. Subs. by section 2 (c) of U. P. Act no. 18 of 1972.
3. Subs. by section 5 of U. P. Act no. 28 of 1971.
4. Subs. by section 2 (d) of U. P. Act no. 18 of 1972.
5. Subs. by section 2(c) of U.P. Act no.11 of 1974.
6. Section 12 re-numbered as sub-section (i) thereof by s.3 (l) of U.P. Act no. 3 of 1970.
7. Omit by B. 3 (a) of U. P. Act no. 11 of 1974.
8. Ins. by section 3 (i) (a) of U. P. Act no. 18 of 1972.
9. Subs. by section 3 (i) (b) ibid.
10. Subs. by section 3 (1) (i) of U. P. Act no. 3 of 1970.
12. Subs. by s. 6. of U. P. Act no. 28 of 1971.
13. Subs. by s. 3 (i) (c) of U. P. Act no. 18 of 1972.
264
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 13-14] [Nomination
in certain cases
13.1[If any of the bodies referred to in clause (iii) of sub-section (1) of section 12]8[does not exist or is unable or fails to return the requisite number of members]3[within such time as may be specified by the State Government in that behalf]2the deficiency shall be made good by nomination of a [Shia Muslim]9by the State Government.]1
[Notification
of constitution
of the Board
13-A As soon as may be after the election, nomination and co-option of the members and the election of the President has been completed, the State Government shall, by notification in the Official Gazette notify that the Board has been duly.
Fresh elections
in certain
circumstances
13-B Whereas a result of any order of any court or for any other reason the State Government is unable to issue a notification of due constitution of the Board and more than five years have elapsed from the date of election of the President, the constitution of the Board shall not be notified and the election, nomination and co-option of the members and the President shall be made afresh to constitute an new Board.]10
Term of the
Board
14. [(1)]4Subject to the provisions of section 23 the term of the members of the Board shall be five years [from the date of the notification of its constitution; ]5 Provided that the State Government may, by notification in the official Gazette, extend the said period by a further period not exceeding one year. [Provided further that except as provided in sub-section (2), the outgoing members of the Board (including its President) shall, notwithstanding the expiration of their term, continue to hold office as members and President respectively until the due constitution of the new Board is notified by the State Government in the Official Gazette.]6 [(2) Whereas a result of any interim order of any Court, or for any other reason, the State Government is unable to issue a notification of due constitution of the new Board or after such notification is issued the new Board is unable to function, the State Government may, in the case of any interim order of a Court, for the duration of such order, and in any other case, for a period not exceeding [two years or upto the constitution of the Board, whichever is earlier]11, appoint a Sunni Muslim Officer or as the case may be, a Shia Muslim Officer, not below the rank of a Joint Secretary to the State Government, as Controller of the Board, and such Controller shall perform, exercise and discharge the functions, powers and duties of the Board as well as of its President and Members.
(3) On the appointment of a Controller under sub-section (2), the person appointed as Controller under sub-section (2) as it stood before the commencement of the Uttar Pradesh muslim Waqfs (Amendment) Act, 1994; shall cease to be such Controller.]7
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1. Subs, by 3 (1) (ii) of U. P. Act no. 3 of 1970.
2. Subs. by s. 4 of U. P. Act no. 11 of 1974.
3. Subs. by section 7 of U.P. Act no. 28 of 1971.
4. S. 14 renumbered as Sub. s. (1) thoreof by section 5 of U. P. Act no. 3 of 1970.
5. Subs, by s. 5 (a) (i) ibid.
6. Ins. and be deemed to have been inserted w. e. f. December 5. 1969 by s. 5 (a) (ii) ibid.
8. Substituted by section 3(a) of U. P. Act No. 23 of 1995.
9. Section 3(b) ibid.
10. Insertion by section 4 ibid.
11. Subs. by section 5 ibid.
265
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 15-19] Election, etc.
of the
President
15. (1) Immediately after [the election, co-option, or nomination, as the case may be, of all the members other than the President]1and subsequently whenever it becomes necessary by reason of an existing or anticipated vacancy, or otherwise, to appoint a President, the Secretary of the Board shall convene [a meeting of such members]2to elect a President. The members may elect either a person from among themselves or any other person as President :
Provided that a mutawalli of a waqf to which this Act applies or a Government Treasurer or a whole-time servant of the Government or of any waqf administration shall not be elected as President.
(2) The President shall be honorary [* * *]3 Conduct of
Business
16. (1) The office of the Board shall be at Lucknow and the Board shall meet for the transaction of business at such times and place as may be prescribed.
(2) The quorum for a meeting of the Board shall be one-half of the total number of members of the Board :
Provided that where a meeting is adjourned for want of quorum, the quorum required for the first meeting after such adjournment shall be one- third of the total number of members of the Board, and where the meeting is again adjourned for want of quorum, no quorum shall be required for the second and subsequent adjourned meetings.
(3) The decision of the Board shall be by a majority of its members present and voting. In case of equal division the President shall have a casting vote. Appointment,
etc. of
Secretary
17. The Board shall appoint a person to be its whole-time Secretary possessing such qualifications and on such pay, allowances and terms and other conditions of service as may be prescribed :
Provided that the Secretary shall be a Muslim belonging to the Sunni sect in the case of Sunni Central Board and to the Shia sect in the case of Shia Central Board.
Staff of central
Board
18. The Board may appoint such staff and officers as may be necessary for the purpose of carrying out the provisions of this Act on such salaries, allowances and other conditions of service as may be prescribed.
Function of the
Board
19. (1) The general superintendence of all waqfs to which this Act applies shall vest in the Board. The Board shall do all things reasonable or necessary to ensure that the waqfs [***]4under its superintendence are properly maintained, controlled and administered and the income thereof is duly appropriated to the purposes for which they were founded or for which they exist.
(2) Without prejudice to the generality of the provisions of sub-section (1), the powers and duties of the Board shall be :-
266
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 20-21]
(a) to maintain a complete and authentic record containing information relating to the origin, income, objects and beneficiaries of every waqf in each district ;
(b) to prepare and settle its own budget ;
(c) to settle and pass the budgets submitted by the mutawallis to the Board;
Provided further that any objection made by any person interested in the waqf property, against, such lease, mortgage, transfer or conversion' within such time and manner as may be prescribed, shall be considered and decided before such lease, mortgage, transfer or conversion is completed ;
(o) to remove a mutawalli, or appoint a mutawalli and to put the mutawalli so appointed in possession of the waqf property under the provisions of this Act :
Provided that in the appointment of mutawallis or in making any other management of waqf property, the Board shall be guided, as far as possible, by the directions of the waqif, if any;
(p) to issue directions under the provisions of this Act to, mutawalli or a committee of management or committee of supervision; and
(q) to institute and defend suits and proceedings in a court of law relating to waqfs.
Delegation of
powers
20. Subject to such conditions and limitations, as may be specified, the Board may delegate to the President or to the Secretary or any other servant of the Board or to any member, such of its powers and duties under this Act, as it may deem necessary, and may like wise withdraw any such delegation. Disqualifications
and removal of
members
21. (1) A person shall be disqualified for being appointed, or for continuing as, a President or member of the Board if he-
(a) is a non-Muslim ;
(b) is less than twenty-one years of age ;
(c) is a person of unsound mind;
(d) is an undischarged insolvent;
(e) has been convicted of an offence involving moral turpitude; or
(f) has, on any previous occasion, been removed from the office of a member or has been removed by order of a competent court from any position of trust either for mismanagement or corruption.
(2) [The Board may remove its President or any of its members, if he]1-
(a) is or becomes subject to any disqualifications specified in sub-section
(1) ; or
267
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 22-25]
(b) refuses to act or is incapable of acting or acts [whether as a President, emmber or otherwise]2in a manner which the Board, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the waqfs ; or
(c) absents himself from five consecutive meetings of the Board, without permission of the Board or without sufficient excuse.
(3) The removal of [the President or]3any member under sub-section (2) shall be notified in the official Gazette.
Resignation of
president and
members
22. The President or any member of the Board may resign his office by writing to the Board, and on such resignation being accepted by the Board, he shall be deemed to have vacated his office.
Cessation of
Members ship
22-A A person who is a member of the Board in his capacity as a member of the State Legislature or as an Advocate or as a Mutawalli or as a representative of any other body shall cease to be member of the Board on his ceasing to hold that capacity.]1
[Filling of
vacancy
23. On the office of the President or any member becoming vacant by his removal, resignation, death or otherwise, a new President or member shall be elected, nominated or co-opted, as the case may be, in his place, in the manner provided in this Act, and such President or member shall hold office so long as the President or the member whose place he fills would have been entitled to hold office, if such vacancy had not occurred.]4 Vacancies
amongst
members or
defect in
constitution not
to invalid-date
acts or
proceedings of
the Board
24. No act or proceeding of the Board shall be deemed to be invalid by reason only of the existence of [any vacancy in the office of the President or any members]5or any defect in the constitution thereof.
Opinion of the
Board
25. The mutewalli of any waqf may apply by petition to the Board for its opinion, advice or direction on any question affecting the management or administration of the property of such waqf and the Board shall give its opinion, advice, or direction thereon :
Provided that the Board shall not be bound to give such opinion, advice or direction on any question which is not in its opinion a fit question for summary disposal, or where the Board for any other reason to be recorded in writing, considers it inappropriate to do so.
1. Ins. by S. 6 of U. P. Act No. 11 of 1974.
2. Substituted by section 6(a)(ii) of U.P. Act No. 23 of 1995.
3. Added by section 6(b) ibid.
4. Subs. by section 7 ibid.
268
records and
issue of copies
Act I of 1872
26.
[(1)]1The Board may allow inspection of and issue copies of its proceedings or other records in its custody on payment of such fees and subject to such conditions as may be prescribed. All copies issued under this section shall be certified by the Secretary of the Board [or such other officer of the Board as the Secretary may by general or special order authorize in that behalf]2in the manner provided in section 76 of the Indian Evidence Act, 1872 [and shall be received as prima facie evidence of the proceeding or record and be admitted as evidence of the matter or transaction therein recorded in every case where, and to the same extent, as, the original proceeding or record would, if produced, have been admissible to prove the matter or transaction.]3 [(2) No member, officer or servant of the Board shall, in any legal proceeding to which the Board is not a party, be required to produce any register or document, the contents of which can be proved under sub-section (1) by a certified copy, or to appear as a witness to prove the matter or transaction recorded therein, unless the court, for reasons to be recorded, considers it necessary to make such an order.]4
Sub-
Committees
27. (1) The Board may, whenever it considers necessary, establish in any local area a sub-committee for the supervision of any wsqf, or waqfs generally in that area.
(2) The constitution, functions and duties of the sub-committee shall be such [as may from time to time be determined]5by the Board.
CHAPTER III
Registration of Waqfs
Savings U.P. Act XIII of 1936
28. A waqf registered before the commencement of this Act under the U.P. Muslim Waqfs Act, 1936, shall be deemed to have been registered under the provisions of this Act.
Registration
29. (1) Every other waqf, whether subject to this Act or not and whether created before or after the commencement of this Act, shall be registered at the office of the Board of the sect to which the waqf belongs.
(2) Application for registration shall be made by the mutawalli within three months of his entering into possession of the waqf property :
Provided that such applications may be made by the waqf or his descendants or a beneficiary of the waqf or any Muslim belonging to the sect to which the waqf belongs.
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1. Ins. section 4 of UP Act no 26 of 1966 2- Section 26 renumbered as section 26(1) by s. 9 (1) of U. P. Act No. 28 of 1971.
3. Ins. by section 9(1) ibid. 4- Ins. by ibid.
269
5. Ins. by section 9(2) ibid. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 30] Act V of 1908
(3) The application for registration shall be made in such form and manner and at such place as the Board may prescribe and shall contain the following particulars, as far as possible-
(a) a description of the waqf properties sufficient for the identification thereof ;
(b) the gross annual income from such properties ;
(c) the amount of land revenue, cesses, and rates and taxes annually payable in respect of the waqf properties;
(d) an estimate of the expenses annually incurred in the realization of the income of the waqf properties ;
(e) the amount set apart under the waqf for-
(i) the salary of the mutawalli and allowances to individuals,
(ii) purely religious purposes ;
(iii) charitable purposes; and
(iv) any other purpose; and
(f) any other particulars prescribed by the Board.
(4) Every such application [shall be accompanied by a copy of the Waqf Deed or, if no such deed has been executed or a copy there of cannot be obtained, shall contain full particulars, as far as they are known to the applicant, of the origin, nature and objects of the waqf.
(5) Every application made under sub-section (2) shall be signed and verified by the applicant in the manner provided in the Code of Civil Procedure, 1908 for the signing and verification of pleadings.
(6) The Board may require the applicant to supply such other particulars or information as it may consider necessary.
(7) On receipt of an application for registration, the Board may, before the registration of the waqf, make such inquires as it thinks fit in respect of the genuineness and validity of the application and the correctness of any particular therein, and, when the application is made by any person other than the person administering the waqf property, the Board shall, before registering the waqf give notice of the application to the person administering the waqf property and shall, after affording him a reasonable opportunity of being heard, pass such orders as it may deem fit.
(8) Any person aggrieved by an order of the Board under sub-section (7) may, by application within 90 days from the date of that order, refer the dispute to the Tribunal which shall give its decision thereon.
Register of
waqfs
30. The Board shall maintain a register of waqfs which shall contain in respect of each waqf, copies of the waqf deeds, when available, and the following particulars, namely:
270
(a) the class of the waqf;
(b) the name of the mutawalli; [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 31-34]
(c) the rule of succession to the office of mutawalli under the waqf deed or by custom or by usage;
(d) particulars of all waqf properties and all title deeds and documents relating thereto;
(e) particulars of the scheme of administration and the scheme of expenditure at the time of registration; and
(f) such other particulars as may be prescribed. Power to cause
registration of
waqf and to
amend register
31. The Board may direct a mutawalli to apply for the registration of a waqf, or to supply any information regarding a waqf or may itself collect information and cause the waqf to be registered or may at any time amend the register of waqfs.
Notification of
change in
registered
waqfs
32. (1) In the case of any change in the management of a registered waqf due to the death or retirement or removal of the mutawalli, the incoming mutawalli shall forthwith, and any other person may, notify the change to the Board.
(2) In the case of any other change in any of the particulars mentioned in section 29, the mutawalli shall, within three months from the date of occurrence of the change, notify such change to the Board.
Decision if a
property is
waqf property
33. (1) The Board may collect or cause to be collected information regarding any property which it has reason to believe to be a waqf property and if any question arises whether a particular property is waqf property or not, it may, after making such inquiry as it may deem fit, decide the question.
(2) Any person aggrieved by the decision of the Board under sub-section (1) may, by application within 90 days from the date of such decision, refer the dispute to the Tribunal which shall give its decision thereon.
CHAPTER IV
Finance of the Board
Annual contributions by waqfs
34. (1) The mutawalli of every waqf to which this Act applies shall pay annually to the Board such contribution, not exceeding six percent of the net annual income of such of its property as is situate in Uttar Pradesh, as the Board may, subject to the sanction of the State Government, determine from time to time:
Provided that in the case of a waqf part of the income whereof is applied for the benefit of the waqf or his descendants or family or any other private purpose, the aforesaid contribution shall not be levied on such part of the income.
(2) The contribution under this section shall be payable with effect from the date
271
on which this Act comes into force, and the contribution due from any waqf for any period preceding the commencement of this Act shall be deemed to be a contribution levied Under this Act and be recoverable in the manner provided ill this Act or the rules framed thereunder. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 35-37]
(3) The Board may, in the case of any class of waqfs, reduce or remit; from time to time, such contribution for a specified period; provided that it shall be within the power of the Board to re-impose the contribution reduced or remitted either under this Act or under the U. P. Muslim Waqfs Act, 1936.
(4) The contribution payable under sub-section (1) shall, subject to the prior payment of any dues to the State Government or any local authority or of any other statutory charge on the waqf property or the income thereof, be a first charge on the income of the waqf and shall, on a certificate issued by the Board after giving the mutawalli of the waqf concerned an opportunity of being heard, be recoverable in the manner provided in section 83.
(5) If a mutawalli realises the income of the waqf and refuses or neglects to pay such contribution, he shall also be personally liable for such contribution and it may be realized from his person or property in the manner provided in sub- section (4).
(6) The mutawalli of a waqf may realize the contributions payable by him under sub-section (1) from persons entitled to receive any pecuniary or other material benefits from the waqf, but the sum realizable from anyone of such persons shall bear to the total contribution the same proportion as the value of the benefits receivable by such person bears to the entire net annual income of these waqf.
U.P. Act I of
1951
35. [(1) Where any waqf is entitled to be paid any annuity on account of rehabilitation grant under section 99 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, any contribution payable by such waqf under section 34 of the extent of six percent of the aggregate of the said annuity and of the interest payable to the waqf on Zamindari Abolition Compensation Bond Stock Certificates issued under the rules made under the said Act, may be paid by the State Government out of such annuity on production by the Secretary of the Board of a certificate in the prescribed form]:
Provided, however, that the amount paid shall not exceed six percent of the annuity.
(2) Any sum paid by the State Government under and in accordance with sub- section (1) shall be full discharge of the State Government to the extent of the amount so paid.
36. For the purpose of giving effect to the provisions of this Act, the Board may, with the previous sanction of the State Government, borrow such sums of money and on such terms and conditions as the State Government may determine.
37. (1) All moneys received by the Board under section 34 and all other moneys realised by the Board under this Act shall form a fund to be called the "Uttar Pradesh Shia Waqf Fund" or the "Uttar Pradesh Sunni Waqf Fund" as the
272
case may be.
(2) The Waqf Fund shall, subject to the control of the Board, be applied to- -----------------------------------------------------------------------------------------------
1. Subs. by section 5 of U. P. Act no. 26 of 1966. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 38-41]
(a) repayment of any loan incurred under section 36 and payment of interest thereon;
(b) payment of the cost of audit of the Waqf Fund;
(c) payment of the salary and allowances of the Secretary and staff of the Board and the salary and allowances of the staff of a sub-committee, if found necessary, by the Board;
(d) payment of travelling allowance to the President, members, Secretary and staff of the Board and of a sub-committee, if any; and
(e) payment of all expenses incurred by the Board and 8 sub- committee, if any, in the performance of the duties imposed, and in exercise of the powers conferred by or under this Act.
(3) If any surplus or accumulation out of the income of the Board remains after meeting the expenditure referred to in sub-section (2) the Board may use such surplus accumulation or any portion there- of, for the preservation and protection of waqf properties or for such religious, pious or charitable purposes as the Board may deem fit.
Budget of the
Board
38. The Board shall in every year prepare, in such form and at such time, as may be prescribed, a budget for the next year, showing the estimated receipts and expenditure during that year, and forward a copy thereof to the State Government.
Accounts of
the Board
39. (1) The Board shall cause to be maintained such books of account in such form and manner as may be prescribed.
(2) The accounts of the Board shall be audited and examined annually by the chartered accountants appointed by the Board.
(3) The report of the auditors shall, inter alia, specify all cases of irregular, illegal or improper expenditure or of failure to recover moneys or other property or of loss; and the report shall also contain the name of any person who, in the opinion of the auditors, is responsible, by his neglect or misconduct, for such expenditure or failure or loss.
Government to
pass orders on
audit report
40. The auditors appointed under section 39 shall submit their report to State Government who shall examine the report and may call for the explanation of any person in regard to any matter mentioned therein, and shall pass such orders on the report as it thinks fit.
Recovery of
sums due
41. Every sum certified in the audit report to be due from any person, unless such certificate is modified or cancelled by an order of the State Government made
273
under section 40 and every sum due on such modified certificate, shall be paid by such person within a reasonable time to be fixed by the Board; and if payment is not made in that time, the sum payable may, after affording the person concerned an opportunity of being heard, be recovered in the manner provided in section 83.
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 42-46]
CHAPTER V
Special powers of the State Government
General supervision by the State
Government
42. The State Government-
(i) shall exercise general supervision over the Board and may call for any document, record or information from the Board; and
(ii) may further require the accounts of the Board to be audited by an auditor to be appointed by it.
Power of the
State
Government to
issue
directions
43. The State Government may, from time to time, give to the Board such general or special directions as the State Government thinks fit and in the performance of its functions the Board shall comply with such direction. Supersession
of the Board
44. In case of gross mismanagement and persistent dereliction of duty by the Board or when, in the opinion of the State Government, the Board has so flagrantly abused or exceeded the powers vested in it by law that its continuance is likely to prove detrimental to the public interest, the State Government may, by notification in the official Gazette, supersede the Board after affording it an opportunity to explain the charges against it and after taking into consideration the explanation, if any, submitted by it. State
Government to
take over
functions of
the Board
45. (1) Where the Board is superseded under the provisions of section 44, the State Government shall appoint an Administrator, who shall be a Sunni in the case of the Sunni Central Board and a Shia in the case of the Shia Central Board, to carry out the functions of the Board.
(2) Upon the publication of antifriction under section 44 superseding take Board-
(a) all the members of the Board shall, as from the date of suppression vacate their offices; and
(b) all the power and duties which may, under the provisions of this Act, be exercisable or performable by or on behalf of the Board, shall, during the period of suppression, be exercised and performed by the Administrator and such administrator shall be deemed to be the Board for all purposes. Formation of
and transfer of
administration
of waqf to the
new Board
46. (1) Where the Board is superseded under the provisions of section 44, a new Board shall be constituted with one year of the date of suppression, in accordance with the provisions of this Act.
(2) As soon as a new Board is constituted under sub-section (1), the State
274
Government shall, by notification in the official Gazette, transfer the administration of the waqfs to such Board and there-upon the Administrator appointed the State Government shall cease to exercise the functions of the Board from the date of the publication of such notification. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 47-49] Administration
of properties
of the
Husainabad
and affiliated
Waqfs
Act 15 of 1878
47. (1) The State Government shall settle the scheme of administration regarding the lwaqfs, endowments and trusts referred to in sub-section (2) of section 2.]1
(2) The State Government may in consultation with the Shia Central Board amend or modify the scheme of administration settled under sub-section (1) and State Government may issue directions from time to time to remove any doubt or difficulty in the administration of these [waqfs, endowments and trust.]2
CHAPTER VI
Mutawallis and Waqfs Accounts
[Emergency powers of board when office of Mutawalli of waqf vacant
48. Without prejudice to the generality of the powers conferred by clause (0) of sub-section (2) of section 19, the Board may, where there is a vacancy in the office of the Mutawalli of a waqf-
(a) appoint any person to act as Mutawatli for such period and on such conditions as it thiks fit ; or
(b) by notification in the official Gazette assume direct management of the waqf for [such period not exceeding five years as may be specified in the notification;]4
Provided that in the case of a waqf created by a deed, the Board may act under this section only if there is no one competent to be appointed as Mutawalli under the terms of such deed.]3
Dutie of
Mutawallis
49. It shall be the duty of every mutawalli-
(a) to carry out all directions, consistent wit h the provisions of this Act, issued to him by the Board or, with the previous approval of the Board, by the sub-committee constitutes under section 27 ;
(b) to furnish such returns and supply such information or particulars as may from time to time be required by the Board or the sub-committee;
(c) to allow inspection of waqf property, accounts or records or deeds and documents relating thereto;
(d) to discharge all public dues; and
(e) to do any other act which he is lawfully required to do by or under this Act.
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275
1 - Subs. by section 6 (i) of U. P. Act no, 25 of 1963 and be deemed to have come into effect on September 3, 1960.
2 - Subs. by section 6 (ii) ibid,
3- Subs. by section 6 of U. P. Act no. 26 of 1966.
4 - Subs. by section 11 of U.P. Act no. 28 of 1971.
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 49A-49B] [Transfer of
immovable
property of
waqf
49-A Notwithstanding anything contained in the deed or instrument, if any, by which the waqf has been created, no transfer by way of---
(i) sale, gift, mortgage or exchange; or
(ii) lease for a period exceeding three years in the case of agricultural land, or for a period exceeding one year in the case of non-agricultural and or building of any immovable property of the waqf shall be valid without the previous sanction of the Board.
Recovery of
waqf property
transferred in
contravention
of section
49-A
49-B (1) If the Board is satisfied after making an inquiry in such manner as may be prescribed that any immovable property entered as property of a waqf in the register of waqfs maintained under section 30, has been transferred without the previous sanction of the Board in contravention of the provisions of section 49-A, it may send a requisition to the Collector within whose jurisdiction the property is situate to obtain and deliver possession of the property to it.
(2) On receipt of a requisition under sub-section (1), the Collector shall pass an order directing the person in possession of the property to deliver the property to the Board Within a period of thirty days from the date of the service of the order.
(3) Every order passed under sub-section (2) shall be served-
(a) by giving or tendering it or by sending it by post to the person for whom it is intended; or
(b) if such person cannot be found, by affixing it on some conspicuous part of his last known place of "bode or business, or by giving or tendering it to some adult male member or servant of his family or by causing it to be affixed on some conspicuous Part of the property to which it relates:
Provided that where the person on whom the order is to be served is a minor, service upon his guardian or upon any adult member or servant of his family shall be deemed to be service upon the minor.
(4) Any person aggrieved by an order of the Collector under sub- section (2) may, within a period of thirty days from the date of the service of the order, prefer an appeal to the Court of the District Judge within whose jurisdiction the property is situate.
(5) The District Judge may either dispose of the appeal himself or may transfer it to the Court of any Additional District Judge or Civil Judge under his administrative control and may also withdraw any such appeal and either dispose of the same or transfer it to any other Court of Additional District Judge or Civil Judge under his administrative control, and in every case the decision of the court shall be final.
(6) Where an order passed under sub-section (2) has not been complied with and the time for appealing against such order has expired without any appeal having been preferred or the appeal, if any, preferred within that time has
276
been dismissed, the Collector shall obtain possession of the property in respect of which the order has been made, using such force as may be necessary, for the purpose, and then deliver it to the Board.
(7) In exercising his functions under this section the Collector shall be guided by such rules as may be made in that behalf by the State Government.]1
277
payable may, on a certificate issued by the Board after affording the person concerned an opportunity of being heard, the recovered in the manner provided in section 83.
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 54-55] Penalties
54. (1) If a mutawalli fails without reasonable cause or excuse, the burden of proving which shall be upon him :-
(a) to apply for registration of a waqf as provided in section 29 ; or
(b) to submit statements of particulars or of accounts and returns and to have the accounts audited as required by this Act; or
(c) to supply information or particulars required by the Board or a sub- committee; or
(d) to allow inspection, under the provisions of this Act, of waqf properties and deeds and documents relating thereto; or
(e) to give assistance in enquiries and investigations when called upon to do so by the Board or by a sub-committee or by a Superintendent, Inspector, Auditor or any other person working under the orders of the Board ; or
(f) to deliver possession of any waqf property if ordered to do so by the Board; or
(g) to deposit any surplus income in his hands in any recognized bank when directed to do so by the Board; or
(h) to carry out the directions given by the Board or a sub-committee consistent with the provisions of this Act; or
(i) to do any other act which he is by or under this Act, required to do, he shall be liable to pay such penalty, not exceeding rupees fifty for the first contravention and rupees two hundred and fifty for every subsequent contravention, as the Board may determine.
(2) The State Government may suo motu or on the application of the person aggrieved, call for the record of any case for the purpose of satisfying itself as to the correctness, legality or propriety of the order imposing penalty under sub-section (l) and may pass such orders as it deems fit. Removal of
Mutawallis
55. (1) The Board may, after affording him an opportunity of being heard, remove a mutwalli other than a Managing Committee from his office the-
(i) is fined on more than one occasion under section 54; or [ (i-a) has failed to pay, without reasonable excuse, for two consecutive years, the contribution payable by him under section 34 ; or]1
(ii) is convicted of an offence relating to the waqf property or money which, in the opinion of the Board, renders him unfit to continue as mutawalli; or
(iii) is convicted of an offence involving moral turpitude or is required
278
to furnish security under section 109 or section 110 of the Code of Criminal Procedure, 1898 ; or
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1- Insertion by section 13 of U. P. Act No. 28 of 1971.
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 56-58]
(iv) wrongly destroys or alienates any waqf property; or
(v) is adjudged insolvent; or
(vi) is, in the opinion of the Board,. unfit to discharge the duties of a mutawalli owing to any physical or mental disability, or moral delinquency ; or
(vii) is guilty of misappropriation or gross mismanagement of waqf property, or has persistently neglected to comply with the directions given by the Board for the proper management of the waqf.
(2) Any, Person aggrieved by an order of removal under sub-section (1) may, by an application, refer the matter to the Tribunal within 90 days of the date of communication of the order of removal.
CHAPTER VII
Special powers of the Board
Application for inquiry
56. A beneficiary or any person interested in a waqf, may make an application to the Board supported by an affidavit to institute an enquiry relating to the administration of the waqf, or for the examination and audit of the accounts thereof, and the Board may male or cause to be made through its own officer, or thong, a sub-committee constituted under section 27, such enquiry, examination or audit as it may deem fit.
Inquiry by
the Board
57. If, after enquiry made on an application under section 56, or made by the Board suo motu, the Board is of opinion that the mutawalli or the committee of management has acted otherwise than in accordance with the terms and conditions of the waqf, it may direct the mutawalli or the committee of management to take such action as the Board may deem expedient. [Recovery of
possession of
waqf property
from un-
authorized
occupants
57-A (1) If the Board is satisfied after making an inquiry in such manner as may be prescribed that any person is in un authorised occupation of any immovable property entered as property of a waqf in the register of waqfs maintained under section 30 it may send a requisition to the Collector with in whose jurisdiction the property is situate to obtain and deliver possession of the property to it.
(2) The provisions of sub-sections (2), (3), (4), (5), (6) and (7) of section 49-B shall mutatis' mutandis apply in relation to a requisition under sub-section (1) as they apply in relation to a requisition under sub-section (1) of that section.]1 Powers of 58. For the purposes of an inquiry under this [Act]2the inquiring officer or
279
inquiring authority committee shall have the same power of enforcing the attendance of witnesses and production of documents as the civil court has under the Code of Civil Procedure , 1908.
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1. Ins. by section 14 of U. P. Act no. 28 of 1971.
2. Subs. by section 15 ibid. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 59-62] Determination
of object of a
waqf whose
object does not
exist, etc.
Act V of 1908
59. (1) Where the object of any waqf has ceased to exist or cannot be accomplished, then notwithstanding anything contained in section 92 of the Code of Civil Procedure, 1908, or any law for the time being in force, the Board may, on its own motion or on the application of a member of the sect to which the, waqf belongs, determine the object to which the funds, property or income of the waqf or part thereof, shall be applied :
Provided that before such determination of the object the Board shall give notice to the mutawalli of the waqf, and to such other persons as may appear to the Board to be interested therein and shall make such inquiry as it may deem necessary:
Provided further that the object So determined by the Board shall be similar, or as nearly similar as may be practicable, to the object for which the waqf was created.
(2) The mutawalli or any other person interested in the waqf, may, within 90 days from the date of the order under sub-section (1) refer the matter to a Tribunal. Direction
where the
object of a
waqf is not
evidenced
60. (1) If in any case the object of a waqf is not defined with precision, the Board shall direct the manner in which the funds, property or income of the waqf, or any surplus thereof, shall be utilized :
Provided that no such direction shall be given without first affording to the persons affected an opportunity of being heard.
(2) Any person affected by the direction of the Board under sub-section (1) may, within 90 days from the date of such direction, refer the matter to a Tribunal in accordance with the provisions of this Act, but pending the decision of the Tribunal on such reference, the direction of the Board shall be complied with. Exercise of
certain powers
given in the
deed, etc. to a
Judge or other
authority
61. Whenever the deed of a waqf or any decree or order of a Court or the scheme of management of the waqf provides that a Judge or any other authority may appoint or remove a mutaualli or settle or modify the scheme of management or otherwise exercise superintendence over the waqf, the powers exercisable by the Judge or such other authority shall, notwithstanding anything in the deed of waqf, decree, order or scheme, be exercisable by the Board as far as may be in accordance with the directions contained in the deed of waqf, decree, order or scheme, as the case may be.
Powers to
secure
discharge of
obligations
62. (1) Where a mutawalli is under an obligation to perform any act which is recognized by Muslim law as pious, religious or charitable and the mutawalli fails to perform such act, the Board may direct the mutawalli to pay to the Board or to any person authorized by the Board in this behalf, the amount
280
necessary for the performance of the act and the Board or the person so authorized shall perform such Act.
(2) Where a mutawalli refuses to pay or fails to pay any revenue, cess, rates or taxes due to the State Government or any local authority, the Board may pay the dues from the Waqf Fund and may recover the amount so paid from the waqf property.
(3) Any sum of money due under sub-section (2) may, on a certificate issued by the Board after giving the mutawalli concerned an opportunity of being heard, be recovered in the manner provided in section 83.
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 63] Committees of
supervision
and Board's
Power to
supersede them
63. (1) Whenever the supervision or management of a waqf is vested in any committee appointed by the waqif or any competent court or authority, such committee shall, notwithstanding anything in the Act, continue to function until superseded by the Board under sub-section (2) :
Provided that such committee shall be under the control of the Board and shall abide by such directions of the Board as are not inconsistent with any directions of the waqif or the court or authority appointing such committee.
(2) Notwithstanding anything contained in the Act, the Board may supersede any Such committee as aforesaid if it does not, in its opinion to be recorded in writing, function properly and satisfactorily and on such suppression, any decree or order of a court or competent authority under which such committee has been constituted, shall cease to have any force in so far as it relates to the constitution of such committee.
(3) An order passed by the Board under sub-section (2) shall be final and shall not be questioned in any court of law:
Provided that any party aggrieved by an order under sub-section (2) may, within 90 days from the date of the order, refer the matter to a Tribunal for adjudication.
(4) Where the Board supersedes a committee by an order under sub-section (2), it may either appoint a new committee of supervision or management, or may assume direct management of the waqf.
(5) Where in a case in which the Board has assumed direct management of a waqf or appointed a mutawalli or a committee of management and the Board or the mutawalli or committee so appointed, is prevented from taking possession of the property of the waqf or of any title deeds or other deeds or other documents relating thereto, [the Board may by order direct the mutawalli to deliver possession of the waqf property and the title deed or the documents relating thereto to the Board or any officer thereof duly authorized in that behalf or to any person or committee appointed to act as the mutawalli of the waqf property, and the order of the Board shall be forwarded to the Court of Munsif, or where there in no Munsif, the Court of Civil Judge, within whose territorial jurisdiction the said property is situate or the said mutawalli, resides, and the court shall thereupon execute the order as if it were a decree made by itself in a suit.]1
(6) The Board may instead of superseding any committee under sub-section (2) remove any member thereof if the Board is satisfied that the member has flagrantly abused his position as such or has knowingly acted in a manner prejudicial to the interest of the waqf. The order of removal shall be duly
281
served on the member concerned:
Provided that no order for removal of the member shall be made unless an opportunity has been afforded to him of being heard :
Provided further that an appeal shall lie within 30 days from the date of service of the order of removal, to the State Government and the order of the State Government, on appeal, shall be final and be not questioned in any court of law.
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1. Subs. by section 16 of U. P. Act no. 28 of 1971. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 64-67]
CHAPTE R VIII
Certain suits or proceedings relating to waqfs by, or against, the Board or by others :
Institution of suits under section 14 of the Religious Endowments Act, 1863 and section 92 of the Code of Civil
Procedure, 1908 Act 20 of 1863 Act 5 of
1908
64. (1) A suit to obtain any of the reliefs mentioned in section 14 of the Religious Endowments Act, 1863, and in section 92 of the Code of Civil Procedure,
282
Proceeding under the Land Acquisition Act, 1894
Act 1 of 1894
67. (1) If, in the course of proceedings under the Land Acquisition Act, 1894, it appears to the Collector before an award is made that any property under acquisition is waqf property, a notice of such acquisition shall be served by the Collector on the Board and further proceedings shall be stayed to enable the Board to appear and plead as a party to the proceeding at any time within three months from the date of the receipt of such notice. ------------------------------------------------------------------------------------------
1. Ins. by section 7 of U. P. Act No. 26 of 1966. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 68-71] Act 1 of 1894
Act 1 of 1894
(2) Where the Board has reason to believe that any property under acquisition is waqf property, it may, at any time before the award is made, appear and plead as a party to the proceeding.
(3) When the Board has appeared under the provisions of sub-section (1) or sub- section (2), no order shall be passed under section 31 or section 32 of the Land Acquisition Act, 1894, without giving an opportunity to the Board of being heard.
(4) Any order passed under section 31 or section 32 of the Land Acquisition Act,
283
appointed as such either by name or by official designation. References of
disputes etc. to
Tribunals
71. Any dispute, question or matter, which may under this Act be referred to a Tribunal, shall be referred to a Tribunal having jurisdiction over the area in which the property to which such dispute, question or matter relates is situate or if such property is situate in areas under the jurisdiction of more than one Tribunal, then to any of them, and the Tribunal of competent jurisdiction shall adjudicate upon such dispute, question or matter in accordance with the provisions of this Act:
1. Insertion by section 17 0f U.P. Act No. 28 of 1971. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 72-77] Provided that no proceedings under this Act in respect of any waqf shall be stayed or suspended merely by reason of the pendency of any such dispute, question or matter before a Tribunal.
Procedure
before
Tribunals
Act V of 1908
Act I of 1872
72. (1) Subject to the provisions of this Act and any rules that may be made in this behalf, a Tribunal shall follow the same procedure as is provided in the Code of Civil Procedure, 1908, in regard to suits.
(2) The provisions of the Indian Evidence Act, 1872, shall be deemed to apply in all respects to the adjudication of disputes by a Tribunal. Awards by
Trivbunals
73. (1) When a dispute has been referred to a Tribunal for adjudication, it shall hold its proceedings expeditiously and shall, as soon as practicable on the conclusion thereof, give its award in 'writing tinder its signature.
(2) A Tribunal may, either of its own motion or on the application of any party to the dispute, correct any clerical or arithmetical mistake in the award, or error arising therein from any accidental slip or omission.
(3) A copy of the award and '1henever a correction is made in the award as aforesaid, a copy of the order shall be handed over to each of the parties to the dispute, or if any party is not present before the Tribunal at the time of the award or order, as the ca se may be, a copy of it shall be sent by registered post to the address of such party.
Powers of
Tribunals
Act V of 1908
74. A Tribunal shall be deemed to be a civil court and, shall have the same powers as are vested in such a court under the' Code of Civil Procedure 1908, when trying a suit or executing a decree or order.
Bar to suits in
matters to be
decided by
Tribunals
75. No person shall institute any suit or other proceeding in any civil court with respect to any dispute or question or matter which is required or permitted under this Act to be referred to a Tribunal for adjudication. Award not
appealable
76. The award of a Tribunal shall be final and conclusive and binding upon the parties concerned and the award shall have the force of decree and it shall neither be questioned nor appealed against in any court of law :
Provided that the High Court may, in its discretion, at any time suo moto or on the application of the Board or of any person aggrieved, call for
284
and examine the record of any case for the purpose of satisfying itself as to the correctness, legality or propriety of any award made under this Act, and pass such orders as it deems fit.
Removal of
difficulties
77. (1) The State Government may, for the purpose of removing any difficulties in regard to the implementation of the provisions of sections 70 to 76 of this Act, direct, by order published in the official Gazette, that these provisions shall during such period as may be specified, take effect subject to such adaptations, (whether by way of modification, addition or omission) as it may deem to be expedient or necessary:
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 78-79] Provided that no such order shall be made after twenty-four months from the date of the commencement of this Act.
(2) No order, made under sub-section (1), shall be questioned in any court of law, on the ground that no difficulty as is referred to in the said sub-section existed or was required to be removed.
CHAPTER X
Miscellaneous
Power to make rules
78. (1) The State Government may, by notification in the official Gazette, make rules to carry out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely-
(a) the manner in which reference shall be made to a Tribunal; and
(b) the procedure and time-schedule to be followed by a Tribunal,
(3) All rules, made under this Act, shall be published in the official Gazette, and shall, unless some later date is appointed, come into force on the date of such publication.
(4) All rules shall be laid for not less than fourteen days before the State Legislature as soon as they are made and shall be subject to such modifications as the Legislature may make during the session in which they are so laid.
Board's power
make bye-laws
79. (1) The Board may, subject to the previous approval of the State Government, make bye-laws consistent with this Act for carrying out its functions and the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing powers, such bye-laws may provide for all or any of the following matters, namely-
(a) [* * *]1;
(b) the time and place of the meetings of the Board, their procedure and conduct of business ;
(c) the qualifications, emoluments, terms and conditions, of service of the Secretary and the staff of the Board;
(d) fees and conditions for the grant of inspection and copies of the
285
Board's proceedings or records;
(e) the constitution, functions, procedure and conduct or business of the sub-committee ;
(f) the form and manner of making applications for registration of waqfs ;
(g) the particulars to be contained in, and the form of, the register of waqfs ;
(h) the method of calculating the income of a waqf for the purpose of levying contribution under this Act;
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1. Omitted by section 7 of U. P. Act No. 11 of 1974. [The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 80-82]
(i) the form and manner of preparation of the annual budget and accounts of the Board and of each waqf;
(j) the form and manner of submission of various returns. required by the Board in respect of any or each waqf ;
(k) the custody and investment of the Waqf's Fund;
(l) the grant of travelling allowance to the President or members of the Board ;
(m) the books and accounts to be kept at the office of the Board and of the sub-committee, if any;
(n) the manner of keeping, auditing and publishing of the accounts of waqfs, the form and content of the auditor's report and the scale of remuneration to be paid to the auditors;
(o) the fee to be paid on applications before the Board or the sub- committee;
(p) persons by whom any order or decision of the Board may be authenticated; and .
(q) any other matter which is required or allowed by this Act to be prescribed by the Board.
Rules bye-
laws & names
of members
and Presidents
to be notified
80. (1) All rules and bye-laws framed under this Act, shall be published in the official Gazette and shall thereafter have the force of law.
(2) The names of the members and Presidents of the Boards shall be published in the official Gazette.
Protection of
actions taken
in good faith
Act XLV of
81. (1) No suit or other legal proceeding shall lie against the State Government or the Board or the Commissioner or any ether person duly appointed under this Act in respect of anything which is in good faith done or intended to be done under this Act.
(2) The Commissioner, the Additional Commissioner of waqfs, the Assistant Commissioner of waqfs, every auditor, every officer and servant of the Board
286
1860 and every other person duly appointed to discharge any duties imposed on him by this Act or rules or orders made thereunder, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code,
1860.
Surplus and accumulation
82. All money that may be available as surplus or accumulation out of the income of waqfs shall be spent on such charitable or religious objects recognized by the Muslim law as such, as may be determined by the Board. Such money may be given as loan, with the approval of the Board, by one waqf to another on such terms and conditions as may be prescribed.
[The Uttar Pradesh Muslim Waqfs Act, 1960] [Section 83-85] Recovery of
dues by distress
83. The contribution payable under section 34 and every sum recoverable under this Act may be recovered by the Board by means of distress and sale of movable or immovable-property belonging to the person liable for payment, or by the appointment of a receiver of waqfs property in accordance with rules framed by the State Government in this behalf.
No liability on
State
Government
84. The State Government shall not be liable for any expenditure incurred in connection with the administration of this Act.
Repeals and
savings
U.P. Act no.
XIII of 1936
Act XV of
1878
Act XIX of
1810
Act XX of
1863
Act VI of 1890 Act XIV of