Uttarakhand act 28 of 2005 : The UTTARAKHAND STATE COMMISSION FOR WOMEN ACT, 2005

Department
  • Department of WOMENT EMPOWEREMENT AND CHILD DEVELOPMENT

dze la[;k& 142 iathd`r la[;k&Mh0,u0@&30@03

¼ykblsUl Vw iksLV fonkmV izhisesUV½

ljdkjh xtV] mÙkjkapy

mÙkjkapy ljdkj }kjk izdkf”kr

vlk/kkj.k

fo/kk;h ifjf”k’V

Hkkx&1] [k.M ¼d½

¼mÙkjkapy vf/kfu;e½

nsgjknwu] “kqdzokj 11 uoEcj] 2005 bZ0

dkfrZd 20] 1927 “kd lEor~

mÙkjkapy “kklu

fo/kk;h ,oa lalnh; dk;Z foHkkx

la[;k 616@fo/kk;h ,oa lalnh; dk;Z@2005

nsgjknwu] 11 uoEcj] 2005

vf/klwpuk

fofo/k

**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk

ikfjr mRrjkapy jkT; efgyk vk;ksx fo/ks;d] 2005 dks fnukad 09 uoEcj] 2005 dks vuqefr iznku dh

vkSj og mRrajkpy vf/kfu;e la[;k 28 o’kZ 2005 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk

}kjk izdkf”kr fd;k tkrk gSA

mRrjk[k.M jkT; efgyk vk;ksx vf/kfu;e] 2005

¿mÙkjk[k.M vf/kfu;e la[;k 28] o’kZ 2005À

jkT; efgyk vk;ksx dk xBu djus vkSj mlls lEcfU/kr ;k mlds vkuq’kafxd fo’k;ksa dk micU/k djus ds fy,

vf/kfu;e

Hkkjr x.kjkT; ds NIiuosa o’kZ esa fo/kku lHkk }kjk fuEufyf[kr :i esa vf/kfufer gks %&

v/;k;&,d

IkzkjfEHkd

laf{kIr uke] foLrkj

vkSj izkjEHk

1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M jkT; efgyk vf/kfu;e] 2005 gSA

¼2½ bldk lEiw.kZ foLrkj mRrjk[k.M jkT; ij gSA

¼3½ ;g ml rkjh[k dks izoR̀r gksxk tks jkT; ljdkj] jkti= esa vf/klwpuk }kjk] fu;r

djsA

ifjHkk’kk;sa 2- bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks&

¼d½ **vk;ksx ls /kkjk 3 ds v/khu xfBr mRrjk[k.M jkT; efgyk vk;ksx vfHkizsr gS(

¼[k½ **lnL;** ls vk;ksx dk lnL; vfHkizsr gS( vkSj mlds vUrxZr lnL;&lfpo Hkh gS(

¼x½ **ukxfjdks ds vU; fiNMs+ oxksZ** ls ukxfjdks ds ,sls oxZ vfHkizsr gS] tks mRrjk[k.M

jkT; yksd lsok ¼vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNMs+ oxksZ ds

fy, vkj{k.k½ fu;e] 2002 esa ifjHkkf’kr gS(

¼?k½ **efgyk** ds vUrxZr ckfydk ;k fd”kksjh Hkh gSA

v/;k;&2

jkT; efgyk vk;kssx

jkT; efgyk vk;ksx

dk xBu

3- ¼1½ jkT; ljdkj vf/klwpuk }kjk] mRrjk[k.M efgyk vk;ksx ds uke ls Kkr ,d fudk;

dk xBu djsxh] tks bl vf/kfu;e ds v/khu mls iznRr “kfDr;ksa dk iz;ksx vkSj

leuqnsf”kr dR̀;ksa dk ikyu djsxkA

¼2½ ;g vk;ksx fuEufyf[kr ls feydj cusxk %&

¼d½ jkT; ljdkj }kjk uke&fufnZ’V ,d v/;{k] tks efgykvksa ds fgrks ds fy, lefiZr

gks] ftlds ikl Hkkjr esa fof/k }kjk LFkkfir fdlh fo”o fo|ky; dh mikf/k fdlh

fo|k esa ;k mlds led{k ekU;rk izkIr dksbZ vU; vkgZrk gks(

¼[k½ jkT; ljdkj }kjk uke&fufnZ’V nks mik/;{k izR;sd e.My ls ,d&,d ftUgsa

efgykvksa ds mRFkku vkSj dY;k.k ds dk;Z djus dk i;kZIr vuqHko gks] vkSj ftuds

ikl Hkkjr esa fof/k }kjk LFkkfir fdlh fo”ofo|ky; dh fdlh fo/kk esa Lukrd dh

mikf/k ;k mlds le{k ekU;rk izkIr dksbZ vgZrk gksA uke&fufnZ’V mik/;{k inks ds

fy, nks vU; efgykvksa esa ls ,d efgyk lkekU; oxZ rFkk ,d vkjf{kr Js.kh

¼vuqlwfpr tkfr@vuqlwfr tutkfr@vU; fiNM+k oxZ@vYila[;d oxZ½ dh gksxh(

¿ijUrq jkT; ljdkj tufgr esa vko”;drkuqlkj mijksDr tks

lkekU; Js.kh dk gksxk ijUrq fo”ks’k ifjfLFkfr;ksa esa jkT; ljdkj “kSf{kd ;ksX;rkvksa

esa f”kfFkyhdj.k ds lkFk fu;qDr dj ldsxhAÀ 1

¼x½ jkT; ljdkj }kjk uke&fufnZ’V 18 lnL; izR;sd tuin esa ls de ls de ,d ftUgksus efgykvkas ds mRFkku vkSj dY;k.k ds fy, dk;Z fd;k gks] vkSj ftuds ikl

Hkkjr esa fof/k }kjk LFkkfir fdlh fo”ofo|ky; dh fdlh fo/kk esa mikf/k ;k mlds

led{k ekU;rk izkIr dksbZ vU; vgZrk gks %

ijUrq mlesa vuqlwfpr tkfr] vuqlwfpr tutkfr] ukxfjdks ds vU; fiNM+s

oxZ vkSj vYila[;d oxZ ds O;fDr;ksa esa ls izR;sd dk de ls de ,d lnL;

gksxk(

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1& mRrjk[k.M vf/kfu;e la[;k 09 o’kZ 2016 dh /kkjk 2 }kjk izfrLFkkfrA

¼?k½ jkT; ljdkj }kjk uke&fufnZ’V ,d lnL;&lfpo tks jkT; ljdkj ds fo”ks’k

lfpo ls vfuEu iafDr dh efgyk vf/kdkjh vkSj tks jkT; dh fdlh flfoy

lsok] ;k vf[ky Hkkjrh; lsok dh lnL; gks] ;k jkT; ds v/khu dksbZ flfoy

in] leqfpr vuqHko ds lkFk /kkj.k djrh gksA

v/;{k] mik/;{k vkSj

lnL;ksa dh inkof/k

vkSj lsok dh “krsZ

4- ¼1½ v/;{k] mik/;{k vkSj izR;sd lnL; ij xzg.k djus dh rkjh[k ls rhu o’kZ dh vof/k

i;ZUr in /kkj.k djsaxsA

¼2½ v/;{k ;k mik/;{k dh vk;q in /kkj.k djrs le; de ls de 35 o’kZ vkSj lnL; dh

vk;q in /kkj.k djrs le; de ls de 25 o’kZ dh gksuh pkfg,A

¼3½ v/;{k ;k mik/;{k ;k lnL; ¼lnL;&lfpo dks NksM+dj½ jkT; ljdkj dks lEcksf/kr

LogLrk{kfjr ys[k }kjk fdlh Hkh le;] ;FkkfLFkfr] v/;{k ;k mik/;{k ;k lnL; dk

in R;kx ldsaxhA

¼4½ jkT; ljdkj fdlh O;fDr dks v/;{k ;k lnL; ds in ls gVk nsxh ;fn og O;fDr&

¼d½ vuqUeksfpr fnokfy;k gks tkrh gS(

¼[k½ ,sls fdlh vijk/k ds fy, fl) nks’k Bgjk;h vkSj dkjkokl ls nf.Mr dh tkrh gS

ftlesa jkT; ljdkj dh jk; esa uSfrd v/kerk vUroZfyr gS(

¼x½ fodr̀ fpRr dh gks tkrh gS vkSj fdlh l{ke U;k;ky; }kjk ,slh ?kksf’kr dj nh

tkrh gS(

¼?k½ dk;Z djus ls bUdkj djrh gS ;k dk;Z djus esa v{ke gks tkrh gS(

¼³½ vk;ksx ls vuqifLFk jgus dh vuqefr fy, fcuk] vk;ksx dh rhu yxkrkj cSBdks ls

vuqifLFkr jgrh gS( ;k

¼p½ jkT; ljdkj dh jk; esa mlus v/;{k ;k mik/;{k ;k lnL; ds in dk bl izdkj

nq:i;ksx fd;k gS fd ,sls O;fDr dk in ij cuk jguk yksd fgr ds fy,

gkfudkjd gks x;k gS ;k ,sls v/;{k ;k mik/;{k ;k lnL; ds :i esa cuk jguk

vU;Fkk vuqi;qDr ;k vlaxr gS %

ijUrq fdlh Hkh O;fDr dks bl [k.M ds v/khu rc rd gVk;k ugh tk,xk

tc rd fd mls bl ekeys esa lqus tkus dk ;qfDr;qDr volj u ns fn;k x;k

gksA

¼5½ mi/kkjk ¼4½ v/khu ;k vU;Fkk gqb Z fdlh fjfDr dks u;s uke&fufnZ”ku }kjk Hkjk tk;sxk

rFkk bl izdkj uke&fufnZ’V O;fDr ml O;fDr in dh “ks’k vof/k rd in /kkj.k djsxk

ftldh fjfDr ij ,sls O;fDr dks uke fufnZ’V fd;k x;k g SA

¼6½ v/;{k] mik/;{k vkSj vU; lnL;ksa dks ns; osru vkSj HkRrs vkSj mudh lsok ds vU;

fucU/ku vkSj “krsZ ,slh gksxh] tSlh fofgr dh tk,aA

vk;ksx ds vf/kdkjh o

vU; deZpkjh

5- ¼1½ jkT; ljdkj vk;ksx ds fy, ,d fof/k fo”ks’kK rFkk nks ijke”kZnkf=;ksa lfgr ,sl s

vf/kdkfj;ksa vkSj deZpkfj;ksa dh O;oLFkk djsxh tks bl vf/kfu;ee ds v/khu vk;ksx

vkSj dR̀;ksa dk n{krkioZd ikyu djus ds fy, vko”;d gksaA

¼2½ vk;ksx ds iz;kstukFkZ fu;qDr lnL;&lfpo] vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns;

osru vkSj HkRrs vkSj mudh lsok ds vU; fucU/ku vkSj “krsZ os gksaxh] tks fofgr dh

tk,aA

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osru vkSj HkRrks dk

vuqnku esa ls fd;k

tkuk

6- v/;{k] mik/;{k vkSj lnL;ksa dks ns; osru vkSj HkRrs rFkk iz”kklfud O;;] ftles a /kkjk

5 esa fufnZ’V lnL;&lfpo] vf/kdkfj;ksa vkSj vU; deZpkfj;ks dks ns; osru] HkRrs vkSj

isa”ku lfEefyr gS] dk Hkqxrku /kkjk 10 dh mi/kkjk ¼1½ esa fufnZ’V vuqnkuksa ls fd;k

tk,xkA

fjfDr;ksa vkfn ls

vk;ksx dh dk;Zokgh

dk vf/kekU; u gksuk

7- vk;ksx dk dksbZ dk;Z ;k dk;Zokgh] vk;ksx esa dksbZ fjfDr fo|eku gksus ;k vk;ksx ds

xBu esa =qfV gksus ds vk/kkj ij gh vfof/kekU; ugh gksxhA

vk;ksx dh cSBd 8- ¼1½ vk;ksx tc Hkh vko”;d gks ,sls le; vkSj LFkku ij tSlk v/;{k mfpr le>s] cSBd

djsxkA

¼2½ vk;ksx vius vkSj viuh lfefr;ksa dh izfdz;k Lo;a fofu;fer djsxkA

¼3½ vk;ksx dh lHkh dk;Zokgh v/;{k ,ao lnL;&lfpo ds l;qDr gLrk{kjksa ls gh

vf/kizekf.kr dh tk,axhA

¼4½ vk;ksx }kjk le;≤ ij vko”;drkuqlkj fo”ks’k ekeyksa ds fu’iknu gsrq lfefr;ka

xfBr dh tk ldsaxhA bu lfefr;ksa ds lnL; ds :i essa vk;ksx dks ,sls O;fDr;ksa dks

tks vk;ksx ds lnL; ugh gS] mruh la[;k esa] ftruh og mfpr le>s] lg;ksftr djus

dh ”kfDr gksxh vkSj bl izdkj lg;ksftr O;fDr;ksa dks lfefr dh cSBdksa esa mifLFkr

jgus vkSj mldh dk;Zokgh esa Hkkx ysus dk vf/kdkj gksxk fdUrq mUgs ernku dk

vf/kdkj ugha gksxkA

¼5½ bl izdkj lg;ksftr O;fDr lfefr dh cSBdksa esa mifLFkr gksus fy, ,sls HkRrs izkIr

djus ds gdnkj gksxs] tks fofgr fd;s tk,aA

v/;k;&3

vk;ksx ds dR̀;

vk;ksx ds d`R; 9- ¼1½ vk;ksx fuEufyf[kr lHkh ;k fdUgh dR̀;ks dk ikyu djsxk] vFkkZr %&

¼d½ efgykvksa ds fy, laf/kku vkSj vU; fof/k;ks ds v/khu micfU/kr j{kksik;ksa ls

lEcf/kr lHkh fo’k;ksa dk vUos’k.k vkSj ijh{k.k djuk(

¼[k½ jkT; ljdkj dks mu j{kksik;ksa ds dk;Zdj.k ds ckjsa es a okf’kZd vkSj ,sls vU; le;ksa

ij tSlk vk;ksx Bhd le>s] fjiksVZ nsuk(

¼x½ efgykvksa dh n”kk lq/kkjus ds fy, mu j{kksik;ks ds izHkkoh fdz;kUo;u ds fy, ,slh fjikVZ esa jkT; ljdkj dks flQkfj”k djuk(

¼?k½ efgykvksa dks izHkkoh djus okys lafo/kku vkSj vU; fof/k;ksa ds fo|eku micU/kksa dk le;≤ ij iqufoZyksdu djuk vkSj muds la”kks/ku dh flQkfj”k djuk] ftlls

fd ,sls fo/kkuks esa fdlh deh] vi;kZIrrk ;k =qfV;ksa dks nwj djus ds fy, mipkjh

fo/kk;h mik;ksa dk lq>ko fn;k tk lds(

¼³½ efgykvksa ls laEcfU/kr lafo/kku vkSj vU; fof/k;ksa ds micU/kksa ds vfrdze.k ds

ekeyksa dks leqfpr izkf/kdkfj;ksa ds le{k mBkuk(

¼p½ fuEufyf[kr esa lEcfU/kr fo’k;ksa ij fopkj djuk vkSj Loizsj.kk ls /;ku nsuk %&

¼,d½ efgykvksa ds vf/kdkjksa dk oapu]

¼nks½ efgykvksa dks laj{k.k iznku djus ds fy, vkSj lerk rFkk fodkl dk

mn~ns”; izkIr djus ds fy, vf/kfu;fer fof/k;ksa ds vfdz;kUo;u]

¼rhu½ efgykvksa dh dfBukb;ksa dks nwj djus vkSj mudk dY;k.k lqfuf”pr djusa

rFkk mudks vuqrks’k miyC/k djkus ds iz;kstukFkZ uhfrxr fo’k;ksa ls mn~Hkwr

iz”uks dks leqfpr izf/kdkfj;ksa ds le{k mBkuk(

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¼N½ efgykvksa ds fo:) foHksn vkSj vR;kpkjksa ls mn~Hkwe fofufnZ’V leL;kvksa ;k fLFkfr;ksa

dk fo”ks’k v/;;u ;k vUos’k.k djkuk vkSj ck/kkvksa dk irk yxkuk] ftlls fd mudks

nwj djus dh dk;Z ;kstukvksa dh flQkfj”k dh tk lds(

¼t½ lao/kZu vkSj f”k{kk lEcU/kh vuqla/kku djuk ftlls fd efgykvksa dk lHkh {ks= esa

lE;d~ izfrfuf/kRo lqfuf”pr djus ds mik;ksa dk lq>ko fn;k tk lds vkSj mudh

mUufr esa vM+pu Mkyus ds fy, mRrjnk;h dkj.kksa dk irk yxkuk tSls vkokl vkSj

cqfu;knh lsokvksa dh izkfIr esa deh] mckÅiu vkSj mithfodktU; LokLFk ifjladVks

dks de djus ds fy, efgykvksa dk mRikndrk dh of̀) ds fy, lgk;d lsokvksa vkSj

izkS|ksfxdh dh vi;kZIrrk(

¼>½ efgykvksa ds lkekftd&vkfFkZd fodkl dh ;kstuk izfdz;k esa Hkkx ysuk vkSj mu ij

lykg nsuk(

¼¥½ jkT; ds v/khu efgykvksa ds fodkl dh izxfr dk ewY;kdau djuk(

¼V½ fdlh tsy] lq/kkjxg̀] efgykvksa dh laLFkk ;k vfHkj{kk ds vU; LFkku dk tgk¡

efgykvksa dks canh ds :i esa ;k vU;Fkk j[kk tkrk gS] fujh{k.k djuk ;k djokuk vkSj

;fn vko”;d gks] mipkjh dk;Zokgh ds fy, lEcfU/kr izkf/kdkfj;ksa ls ckrphr djukA

¼B½ cgqla[;d efgykvksa dks izHkkfor djus okys iz”uks ls lEcfU/kr eqdneksa ds fy, /ku

miyC/k djkuk(

¼M½ lEiw.kZ jkT; esa ;k jkT; ds fdlh fof”k’V {ks= esa efgykvksa ds fo:) vijk/kksa ls

ftlesa cky fookg] ngst] cykRdkj] vijg.k NsM+NkM+ vkSj efgykvksa ds vuSfrd

O;kikj ls lEcfU/kr vijk/k Hkh lfEefyr gS vkSj izlo djus ;k ulcanh ;k izlo ;k

f”k”kq tUe es a fpfdRlh; mis{kk ds ekeyksa ls] lEcfU/kr lwpukvksa dk ladyu djuk(

¼<+½ efgykvksa ds fo:/k vR;kpkj ls lEcfU/kr ekeyks ls fuiVus ds fy, l̀ftr jkT;

iqfyl izdks’B ;k lEHkkxh; iqfyl izdks’Bksa ls leUo; djuk vkSj lEiw.kZ jkT; esa ;k

jkT; ds fdlh fof”k’V {ks= esa tuer rS;kj djuk] ftlls ,sls vR;kpkjksa ds vijk/kksa

dh rsth ls [kcj nsus vkSj mudk irk yxkus vkSj vijk/kh ds fo:) okrkoj.k rS;kj

djus esa lgk;rk nh tk lds(

¼.k½ viusa d`R;ksa ds ikyu esa /kkjk 16 ds v/khu jftLVªhdr̀ fdlh LoSfPNd laxBu dh

lgk;rk ysuk(

¼r½ dksbZ vU; fo’k; ftls jkT; ljdkj mls fufnZ’V djsA

¼2½ jkT; ljdkj] jkT; fo/kku lHkk ds le{k] vk;ksx dh fjiksVZ vkSj mlds lkFk mldh

flQkfj”kksa ij dh xbZ ;k fd;s tkus ds fy, izLrkfor dk;Zokgh vkSj ,slh fdlh

flQkfj”k dks vLohdkj fd;s tkus ds dkj.k] ;fn dksbZ gks] dk Li’Vhdj.k nsrs gq,

Kkiu j[kok,xhA

¼3½ fdlh okn dk fopkj.k djus esa flfoy U;k;ky; dks izkIr lHkh “kfDr;k¡ vk;ksx dks

/kkjk 9 dh mi/kkjk ¼1½ ds [k.M ¼d½ vkSj [k.M ¼p½ esa mi[k.M ¼,d½ esa fufnZ’V

fdlh ekeys dk vUos’k.k djrs le; vkSj fo”ks’kr% fuEufyf[kr ekeyksa ds lEcU/k esa

izkIr gksxh] vFkkZr%&

¼d½ jkT; ds fdlh O;fDr dks leu djuk vkSj gkftj djkuk vkSj “kiFk ij mldh

ijh{kk djuk(

¼[k½ fdlh nLrkost dks izdV vkSj is”k djus dh vis{kk djuk(

¼x½ “kiFk&i=ksa ij lk{; xzg.k djuk(

¼?k½ fdlh U;k;ky; dk dk;kZy; ls fdlh yksd vfHkys[k ;k mldh izfr dh vis{kk

djuk(

¼³½ Lkf{k;ksa vkSj nLrkostksa dh ijh{kk ds fy, deh”ku tkjh djuk( vkSj

¼p½ dksbZ vU; fo’k;] tks fofgr fd;k tk,A

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v/;k;&4

for] ys[ks vkSj ys[kk ijh{kk

jkT; ljdkj }kjk

vuqnku

10- ¼1½ jkT; ljdkj] jkT; fo/kku lHkk }kjk bl fufer fof/k }kjk fd;s x;s lE;d~ fofu;ksx

ds i”pkr~ vk;ksx dks vuqnku ds :i esa ,slh /kujkf”k dk Hkqxrku djsxh tks jkT;

ljdkj bl vf/kfu;e ds iz;kstuksa ds fy, mi;ksx fd;s tkus ds fy, Bhd le>sA

¼2½ vk;ksx] bl vf/kfu;e ds v/khu dR̀;ksa dk ikyu djus ds fy, mruh /kujkf”k] tSlh

og Bhd le>s] O;; dj ldrk gS vkSj ,slh /kujkf”k dks mi/kkjk ¼1½ fufnZ’V vuqnku

ls ns; O;; ekuk tk,xkA

ys[kk vkSj ys[kk ijh{kk 11- ¼1½ vk;ksx leqfpr ys[kk vkSj vU; lqlaxr vfHkys[k j[ksxk vkSj ys[ks dk ,d okf’kZd

fooj.k ,sls iz:i esa] tSlk fofgr fd;k tk,] rS;kj djsxkA

¼2½ vk;ksx ds ys[kkvksa dh ys[kk ijh{kk] funs”kd] LFkkuh; fuf/k ys[kk] mRrjk[k.M jkT; }kjk

okf’kZd :i esa rS;kj dh tk,xhA

okf’kZd fjiksVZ 12- vk;ksx izR;sd foRrh; o’kZ ds fy, ,sls iz:i esa vkSj ,sls le; ij tSlk fofgr fd;k

tk,] iwoZorhZ foRrh; o’kZ ds nkSjku vius fdz;kdykiksa dk iwjk fooj.k nsrs gq, viuh

okf’kZd fjiksVZ rS;kj djsxk vkSj mldh ,d izfr jkT; ljdkj dks vxzlkfjr djsxkA

okf’kZd fjiksVZ vkSj ys[kk

ijh{kk fjiksVZ dk fo/kku

lHkk ds le{k j[kk tkuk

13- jkT; ljdkj fjiksVZ izkIr djus ds i”pkr~ ;Fkk”kh/kz muesa nh x;h flQkfj”kksa ij dh xbZ

dk;Zokgh vkSj ,slh fdlh flQkfj”kksa dks vLohdkj fd;s tkus ds dkj.kksa] ;fn dksbZ gksa]

ds Kkiu ds lkFk okf’kZd fjiksVZ vkSj ys[kk ijh{kk fjiksVZ fo/kku lHkk ds le{k

j[kok;sxhA

v/;k;&5

izdh.kZ

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dfBukbZ dks nwj dj ldrh gS %

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vf/kfu;e ds rRLFkkuh micU/kksa ds v/khu le>h tk;sxhA

THE UTTARAKHAND STATE COMMISSION FOR WOMEN ACT, 2005

[Uttarakhand Act No. 28 of 2005]

to constitute Uttarakhand State commission for Women to provide for the matters

connected therewith or incident thereto

AN

ACT

Be it enacted by the State Assembly in the Fifty-sixth year of the Republic of India, as

follows:-

CHAPTER-I

Preliminary

Short title,

extent and

commencement

1- (1) This Act may be called the Uttarakhand State Commission for Women Act, 2005.

(2) It extends to the whole State of the Uttarakhand.

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

Definitions 2- In this Act, unless the context otherwise requires- ..

(a) "Commission" means the Uttarakhand State Commission for Women constituted under section 3;

(b) "Member" means a Member of the Commission and include the Member-Secretary;

(c) "Other Backward Classes of Citizens" means such classes of citizens as defined in the Uttarakhand State Public Services (Reservation for

the Scheduled Castes, Scheduled Tribes and Other Backward

Classes) Rules, 2002;

(d) "Women" includes a girl or a juvenile.

Chapter-2

The State Commission for Women

Constitution of

the Commi-

ssion for

Women

3- (1) The State Government shall constitute a State body to be known as the

Uttarakhand State Commission for women to exercise the powers

conferred on and to perform the functions assigned to it, under this

Act.

(2) The Commission. shall consist of--

(a) a Chairperson committed to the cause for women, to be

nominated by the State Government having a degree of any in

any discipline University established by law in India, or any

equivalent recognized qualifications;

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(b) two Vice-Chairpersons one each from every Division to be

nominated by the State Government who have sufficient

experience in the field of up liftmen of women and their welfare

activities, and possessing a degree in any discipline of any

University established by law in India or any equivalent

recognized qualifications;

{Provided that the State Government in Public interest

as per requirement in addition of two vice president shall be

appoint in one vice president who shall be general category and

for specific ground there is a relaxation in regard of educational

qualification only given by the State Government. } 1

(c) eighteens members, at least one from each district, who have

worked for upliftment and welfare of women and possessing a

degree in any discipline any University established by law in

India, or equivalent recognized qualifications:

Provided that at least one member each shall be from

amongst persons belonging to the Scheduled Castes, the

Scheduled Tribes, Other Backward Classes of citizens and

minorities respectively;

(d) a member-secretary to be nominated by the State Government,

who is an lady officer not below the rank of Special Secretary and

who is a member of a Civil Service of the State or of an All India

Service or holds a Civil Post under the State with sufficient

experience. Term of office

and conditions

of service of

Chairperson,

Vice-

Chairpersons

and Members

4- (1) The Chairperson, Vice-Chairpersons and every Members shall hold

office for a period of three years from the date in enter upon her

office.

(2) The Chairperson and Vice-Chairpersons should be of at least 35 years

of age and the Member should be of at least 25 years of age at the

time of holding her office.

(3) The Chairperson or the Vice-Chairpersons or a Member (other than

Member- Secretary) may, by writing and addressed to the State

Government, resigns from the office of Chairpersons or the Vice

Chairpersons or, as the case may be, of the Member at any time.

(4) The State Government shall remove a person from the office of

Chairperson or Vice-Chairpersons or a Member, if that person-

(a) becomes undischarged insolvent;

(b) gets convicted and sentenced to imprisonment for an offence

which in the opinion of the State Government involves moral

turpitude:

(c) becomes of unsound mind and extends so declared by a

competent court;

(d) refuses to act or becomes incapable of acting;

(e) is, without obtaining leave for absence from the Commission,

absent from three consecutive meetings of the Commission: or

(f) in the opinion of the State Government has so abused the position

of Chairperson or Vice-Chairpersons or Member as to render that

persons continuance in office detrimental to the public interests

or the continuance of such persons Chairperson, Vice-

Chairpersons or Member is otherwise improper or irrelevant:

----------------------------------------------------------------

1- Subs. by section 2 of Uttrakhand Act no 09 of 2016.

Provided that If persons shall be removed under this

clause until that person has been given a reasonable opportunity

of being heard in the matter.

(5) A vacancy caused under sub-section or otherwise shall be filled by

fresh nomination and the person so nominated Shall hold office for

remaining period of the post of that person against whose vacancy

such person has been nominated.

(6) The salary and. allowances payable to, and other terms and

conditions of service of the Chairperson, the Vice-Chairpersons and

other Members shall be such as may be-prescribed.

Officers and

other Employees

of

the Commission

5- (1) The State Government shall provide the Commission with a law

expert and two advisers, such officers and employees as may be

necessary for the efficient performance of the functions of the

commission under this Act.

(2) The salaries and allowances payable to, and other terms and

conditions of services of the Member-Secretary, the officers and the

employees appointed for the purpose of the Commission, shall be

such as may be prescribed.

Salaries and

Allowances be

paid out of the

Grants

6- The salaries and allowances payable to the Chairperson, Vice-

chairpersons and Members and the administrative expenses,

including salaries, allowances and pensions payable to the officers

and other employees referred to in section 5, shall be paid out of the

grants referred to in sub-section (1) of section 10. Vacancies etc.

not to invalid-

date procee-

dings of the

Commission

7- No act or proceeding of the Commission shall be invalid on the

ground merely of the existence of any vacancy or defect in the

constitution of the Commission.

Meetings of the

Commission

8- (1) The Commission shall meet at such time and places, as and when necessary, as the Chairperson may think fit.

(2) The Commission shall regulate its own procedure and the procedure of the committees thereof,

(3) All proceedings of the Commission shall be authicanted by the joint signature of the Chairperson and the Member-Secretary.

(4) The Commission may constitute committees from time to time for execution of special cases as per requirement, The Commission shall

be empowered to associate such persons as members of these

committees who are not the members of Commission, in such

number has it may deem fit and the persons so associated will have

the right to be present in the meetings of the committee and to take

parts in its proceedings, but they will not have right to vote.

(5) The person's so associated shall be entitled to receive such allowances for attending the meeting of the committee, as may be

prescribed.

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Chapter-3

Functions of the Commission

Functions of the

Commission

9- (1) The Commission shall perform all or any other functions, namely--

(a) investigate and examine all matters relating to safeguards

provided for women under the constitution and other laws;

(b) present to the State Government annually and at such time as the

Com-mission may deem fit, reports upon the working of those

safeguards;

(c) make in such reports, recommendation for effective

implementation of those safeguards for improving the conditions

of women;

(d) review, from time to time, existing provisions of the constitution

and other laws affecting women and recommend amendments

there to so as to suggest remedial legislative measures to meet

any lacunae, inadequacies or shortcomings in such legislations;

(e) take up cases of violation of the provisions of the constitution

and other laws relating to women with the appropriate authorities;

(f) look into subjects and take sumoto notice of the matters relating

to-

(i) deprivation of women's rights,

(ii) non-implementation of laws enacted to provide protection to

women and also to achieve the objective of equality and

development,

(iii) non-compliance of policy decisions, guidelines or

instructions aimed at mitigating hardships and ensuring

welfare and providing relief to women, and to take up the

issues arising out of such matters with appropriate authorities;

(g) call for special studies or investigations into specific problems of

situations arising out of discrimination and atrocities against

women and identify the constrains so as to recommend strategies

for their removal;

(h) undertake promotional and educational research so as to suggest ways of ensuring due representation of women in all spares and

identify factors responsible for impending their advancement,

such as, take of access to housing and basic services inadequate

support services and technologies for reducing drudgery and

occupational health hazards and for increasing their producing;

(i) participate and advice on the planning process of socio-economic

development of women;

(j) evaluate the progress of the development of the women under the

State;

(k) inspect or cause to be inspected a jail, remand home, women

institution or other place of custody where women are kept as

prisoner or otherwise and take up with the concerned authorities

for remedial action, if found necessary;

----------------------------------------------------------------------------------

(l) fund litigation involving issues affecting a large body of women;

(m) collect information relating to offences against women, including

offences pertaining to child marriage, dowry, rape, abduction, eve

teasing and immoral traffic of women and the cases of medical

negligence in confinement or westernization or child birth in

entire State or in any particular area of the State;

(n) coordinate with State police cell or regional police cell for

dealing with cases relating to atrocities against women and to

mobilize public opinion in the entire State or any particular area

of the State so as to assist for promptly informing offences of

such atrocities and to investigate them and in creating atmosphere

against the offender;

(o) seek assistant of any voluntary organization registered under

section 16 in performance of its functions;

(p) any other matter which may be referred to it by the State

Government.

(2) The State Government shall cause the report of the Commission to be

laid before the State Assembly along with a memorandum explaining

the action taken or proposed to be taken and the reasons for the non-

acceptance, if any of, any of such recommendations.

(3) The Commission shall, while investigating any matter referred to in

clause (a) and sub-clause (i) of clause (f) of section 9, have all the

powers of a Civil Court trying a suit and in particular, in respect of

following matters, namely--

(a) summoning and enforcing the attendance of any person of the

State and examining him own auth;

(b) requiring the discovery and production of any document;

(c) receiving evidence on auth;

(d) requisitioning any public document or copy their of from any

court or office;

(e) issuing commissions for the examination of witnesses and

documents;

(f) any other matter which may be prescribed.

---------------------------------------------------------------------------------------

Chapter-4

Finance, Accountant and Audit

Grants by State

Government

10- (1) The State Government shall after due appropriation made by the State

Assembly by law, in this behalf, pay to the Commission by way of

grants such sums of money as the State Government may think fit for

being utilized for the purposes of this Act.

(2) The Commission may spend such sums as it think fit for performing

the functions under this Act and such sums shall be treated as

expenditure out of the grants referred to in sub-section (1).

Accounts and

Audit

11- (1) The Commission shall maintain proper accounts and other relevant

records and prepare Annual Statement of accounts in such form as

may be prescribed.

(2) The accounts of the Commission shall be audited annually by the

Director, Local Funds Account, Uttaranchal.

Annual Report

12- The Commission shall prepare in such form and at such time, for

each financial power, as may be prescribed, giving a full account of

its activities during previous financial year and forward a copy

thereof to the State Government.

Annual Report

and Audit

Report laid

before the State

Assembly

13- The State Government shall cause the annual to be report Audit

together with a memorandum of action taken on the recommendation

contained therein, and the reasons for the non-acceptance, if any, of

any of such recommendation and the Audit Report to be laid as soon

as may be after the reports are received, before the State Assembly.

Chapter-5

Miscellaneous

Chairperson,

Vice-

Chairperson,

Members,

Members-

Secretary Officers

and

Employees of

Commission

shall deemed

to be public

servants

14- Chairperson, Vice-Chairperson, Members, Member-Secretary,

Officers and Employees of the Commission shall deemed to be

public servants within the meaning of section 21 of the Indian Penal

Code, 1860.

State Govern- 15- The State Government shall consult the Commission on all major

ment to consult

Commission policy matter affecting women.

---------------------------------------------------------------------------------------

Registration of

Voluntary

Organization

16- (1) Any voluntary organization engaged in welfare activities of women,

desirous to assist the Commission in performance of its functions

may apply for registration to the Commission in the prescribed

manner.

(2) The Commission may, after satisfying itself regarding importance,

role and utility of such organization in the society, registered such

organization in such form and in such manner as mar be prescribed.

(3) The Commission shall make available the list of the organizations

register under this section to any court, authority or person if required

so by such court, authority or person.

(4) The Commission may cancel the registration ·of any organization for

the reasons to be recorded in writing after giving·reasonable

opportunity hearing to such organization.

(5) The decision of the Commission under sub-section (4) shall be final.

Protection of

action shall

taken in good

faith

17- No suit, prosecution or other legal proceeding lie against any person

for any act done or intended to be done intended in good faith in

pursuance of the provisions of this Act or the Rules made thereunder.

Power to make

Rule

18- (1) The State Government may, by notification, make rules for carrying

out the provisions of this Act.

(2) In particular and without prejudice to the; generally of foregoing

powers, such rules may provide for all any of the following matters,

namely ;--

(a) Salary and allowances payable to, and the other terms and

conditions, of the Chairperson, the Vice-Chairperson, and'

Members under sub-section (6) of section 4 and of Member-

Secretary, the officers and other employees under sub-section (2)

of section 5;

(b) Any matter under clause (f) of section 9;

(c) The form, in which Annual Report is to be prepared under

section 12;

(d) The fees to be prescribed for any purpose of the Act;

(e) Any other matter which is required to be or may he prescribed.

(3) Every rule made under this Act shall be laid, as soon as may be after

it is made before the State Assembly. if the State Assembly agree to

make any amendment in that rule, then the rule shall thereafter be

effective in such amended form but such amendment shall be without

prejudice to the validity or anything previously done under that rule.

-----------------------------------------------------------------

Power to

remove

difficulties

19- (1) If there arises any difficulty in giving effect to the provisions of this Act, the State Government may by such order, not in consistent with

the provision of this Act, remove that difficulty;

Provided that no such order shall be made after the expiry of

two years from the commencement of this Act.

(2) Every order made under sub-section (1) shall be laid after being issued, before the State Assembly.

Repeal and

Saving

20- (1) The Uttar Pradesh State Commission for Women Act, 1997 is hereby repealed in the context of Uttarakhand.

(2) Notwithstanding such repeal anything done or any action taken under the said Act shall be deemed to have been done or taken under the

corresponding provisions of this Act.

SECTIONS