Uttarakhand act 015 of 1999 : The UTTAR PRADESH GO-SEVA AYOG ADHINIYAM, 1999

Date: 24 Mar 1999

Department

Department of ANIMAL HUSBANDRY

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mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1999 ¿mÙkj izns"k vf/kfu;e la[;k 15 lu~ 1999À

THE UTTAR PRADESH GO-SEVA AYOG

ADHINIYAM, 1999

[U.P. ACT NO. 15 OF 1999]

mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1999 ¿mÙkj izns"k vf/kfu;e la[;k 15 lu~ 1999À ¿tSlk mÙkj izns"k fo/kku e.My }kjk ikfjr gqvkÀ xk; vkSj xk; ds oa"k ds ifjj{k.k] fodkl vkSj dY;k.k ds fy, xks&lsok vk;ksx dh LFkkiuk djus vkSj mlls lacaf/kr ;k mlds vkuq'kafxd fo'k;ksa dh O;oLFkk djus ds fy,

vf/kfu;e

Hkkjr x.kjkT; ds ipklosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1999 dgk tk;xkA

¼2½ bldk foLrkj lEiw.kZ mÙkj izns"k esa gksxkA

¼3½ ;g ,sls fnukad dks izoÙ̀k gksxk] tSlk ljdkj] bl fufeÙk vf/klwpuk }kjk] fu;r djsA

laf{kIr uke]

foLrkj vkSj

izkjEHk

2&& bl vf/kfu;e esa %&& ifjHkk'kk,a

¼d½ ^^vk;ksx** dk rkRi;Z /kkjk 3 ds v/khu LFkkfir mÙkj izns"k xks&lsok vk;ksx ls gS(

¼[k½ ^^xk;** dk rkRi;Z xk; vkSj xk; ds oa"k ls gS(

¼x½ ^^ljdkj** dk rkRi;Z mÙkj izns"k dh jkT; ljdkj ls gS( ¼?k½ ^^lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS vkSj blesa vk;ksx ds v/;{k vkSj mik/;{k Hkh lfEefyr gS(

¼³½ bl vf/kfu;e esa iz;qDr vkSj vifjHkkf'kr fdUrq] ;FkkfLFkfr] mÙkj izns"k xkso/k fuokj.k vf/kfu;e] 1955 ;k mÙkj izns"k xks"kkyk vf/kfu;e] 1964 esa ifjHkkf'kr

"kCnksa vkSj inksa ds ogh vFkZ gksaxs] tks muesa muds fy, leuqnsf"kr gSA 3&& ¼1½ bl vf/kfu;e ds v/khu iznÙk "kfDr;ksa dk iz;ksx vkSj leuqnsf"kr dR̀;ksa dk ikyu djus ds fy, ljdkj] vf/klwpuk }kjk] y[kuÅ esa ,d fudk; dh LFkkiuk dj ldsxh] ftls mÙkj izns"k xks&lsok vk;ksx ds :i esa tkuk tk;sxkA ¼2½ vk;ksx ,d fuxfer fudk; gksxkA

vk;ksx dh

LFkkiuk

4&& ¼1½ vk;ksx esa fuEufyf[kr lnL; gksaxs %& vk;ksx dk xBu

¼d½ ljdkj dk lfpo] i"kqikyu foHkkx insu

lnL;

¼[k½ ljdkj dk lfpo] foÙk foHkkx rnSo

¼x½ ljdkj dk lfpo] df̀'k foHkkx rnSo

¼?k½ ljdkj dk lfpo] ou foHkkx rnSo

¼³½ ljdkj dk lfpo] nqX/k fodkl foHkkx rnSo

¼p½ ljdkj dk lfpo] jktLo foHkkx rnSo

¼N½ iqfyl egkfuns"kd] mÙkj izns"k rnSo

¼t½ funs"kd] i"kqikyu foHkkx] mÙkj izns"k rnSo

¿mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 5À ¼>½ fuEufyf[kr O;fD;ksa esa ls ljdkj }kjk uke&fufnZ'V iUnzg xSj ljdkjh lnL;] vFkkZr~ %&

¼,d½ mÙkj izns"k xks"kkyk vf/kfu;e] 1964 ds v/khu LFkkfir mÙkj izns"k xks"kkyk la?k dk ,d izfrfuf/k (

¼nk s½ xk; ds ifjj{k.k] fodkl vkSj dY;k.k ds fy, jkT; esa dk;Zjr jk'Vªh; Lrj dh laLFkkvksa ds ,d izfrfuf/k (

¼rhu½ jkT; esa df̀'k fo"ofo|ky;ksa ds ,sls ,d izfrfuf/k( tks i"kq&fpfdRlk foKku vkSj i"kqikyu foHkkx ds ;k df̀'k foKku foHkkx ds ladk;k/;{k ;k foHkkxk/;{k gks( ¼pkj½ ckjg O;fDr] tks jkT; esa xk; ds dY;k.k] ifjj{k.k vkSj laj{k.k esa yxs Lo;a lsoh laxBuksa ls lEcfU/kr gks (

¼´½ vk;ksx] ,sls O;fDr;ksa esa ls] ftUgksaus xk; ds dY;k.k ds fy, fof"k'V lsok dh gks] ikap lnL; lg;ksftr dj ldsxk] ftUgsa ernku djus dk vf/kdkj ugha gksxkA ¼2½ vk;ksx ds v/;{k vkSj mik/;{k ljdkj }kjk xSj ljdkjh lnL;ksa esa ls uke&fufnZ'V fd, tk;saxsA

¼3½ fdlh xSj ljdkjh lnL; dh eR̀;q gksus] R;kx&i= ;k vugZ gks tkus ;k inkof/k dh lekfIr ds igys dk;Z djus ds v;ksX; gks tkus dh n"kk esa] , sls in dh fjfDRk gqbZ le>h tk;xh vkSj ,slh fjfDr dks lnL; ds :i esa fdlh O;fDr ds uke&funsZ"ku }kjk Hkjk tk;sxk tks vius iwokZf/kdkjh dh "ks'k inkof/k ds fy, in /kkj.k djsxkA

5&& ¼1½ izR;sd xSj ljdkjh lnL; rhu o'kZ dh vof/k ds fy, in /kkj.k djsxk vkSj iqu% uke&funsZ"ku ds fy, ik= gksxkA

lnL;ksa dh

inkof/k vkSj

muds HkÙks

¼2½ xSj ljdkjh lnL;ksa] v/;{k vkSj mik/;{k dks ,sls HkÙks fn;s tk;saxs] tSls fofgr fd;s tk;aA

¼3½ dksbZ xSj ljdkjh lnL; ljdkj dks lEcksf/kr vius gLrk{kj lfgr ys[k }kjk fdlh Hkh le; vius in ls R;kx&i= ns ldrk gS vkSj ,sls R;kx&i= dh Lohdf̀r ij ;g le>k tk;sxk fd mlus viuk in fjDr dj fn;k gSA

¼4½ ljdkj fdlh xSj ljdkjh lnL; dks in ls gVk nsxh] ;fn og&

¼d½ vuqUeksfpr fnokfy;k gks tk;(

¼[k½ fdlh vijk/k ds fy,] ftlesa ljdkj dh jk; esa uSfrd v/kerk vUrxzZLr gks] fl)nks'k fd;k tk;(

¼x½ fodr̀fpÙk gks tk; vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kksf'kr fd;k tk;( ¼?k½ dk;Z djus ls badkj dj ns ;k dk;Z djus esa v;ksX; gks tk;( ¼³½ vk;ksx ls vuqifLFkr jgus dh NqV~Vh izkIr fd, fcuk] vk;ksx dh fujUrj rhu cSBdksa ls vuqifLFkr jgsa( ;k

¼p½ ljdkj dh jk; esa vius in dk bl izdkj nq:i;ksx djs] ftlls ml O;fDr dk in ij cus jguk xk; ds fgr ;k yksd&fgr ds fy, gkfudkjd gks tk;( ijUrq fdlh O;fDr dks bl [k.M ds v/khu gVk;k ugha tk;sxk tc rd mls bl ekeys esa lquokbZ dk volj u ns fn;k x;k gksA

¿mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 6&11À 6&& dksbZ O;fDr xSj ljdkjh lnL; ds :i esa uke&fufnZ'V fd, tkus vkSj xSj&ljdkjh lnL; gksus ds fy, vugZ gksxk] ;fn og& xSj ljdkjh

lnL; gksus ds

fy, vugZrk;sa

¼d½ vk;ksx ds v/khu ykHk dk dksbZ in /kkj.k djrk gks( ¼[k½ fodf̀pÙk gks tk; vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kksf'kr fd;k tk;( ;k

¼x½ vuqUeksfpr fnokfy;k gks tk;( ;k

¼?k½ Lo;a ;k vius ifjokj ds fdlh lnL; }kjk ;k fdlh Hkkxhnkj] lsok ;kstd ;k deZpkjh }kjk izR;{kr% ;k vizR;{kr% vk;ksx ds lkFk] }kjk ;k mldh vksj ls fdlh lafonk ;k fu;kstu esa dksbZ fgr j[krk gks] pkgs og /ku laca/kh gks ;k fdlh vU; izdf̀r dk gks( ;k

¼³½ fdlh ,sls fuxfer fudk; ;k fdlh ljdkjh lfefr dk] ftldk vk;ksx ds lkFk] }kjk ;k mldh vksj ls fdlh lafonk ;k l sok;kstu esa dksbZ va"k ;k fgr gks] funs"kd ;k lfpo ;k lnL; ;k vU; osru Hkksxh vf/kdkjh gks( ;k ¼p½ fdlh ,sls vijk/k ds fy, ftlesa uSfrd v/kerk vUrxZzLr gks] fl) nks'k fd;k tk; %

ijUrq dksbZ O;fDr ek= lnL; gksus ds dkj.k vkSj /kkjk 5 dh mi/kkjk ¼2½ ds v/khu HkÙkk izkIr djus ds dkj.k [k.M ¼d½ ds v/khu vugZ ugha gksxkA 7&& ¼1½ ljdkj vk;ksx dks ,d lfpo vkSj ,sls vU; vf/kdkjh vkSj deZpkjh miyC/k djk;sxh] tks vk;ksx ds d`R;ksa ds n{krkiwoZd ikyu ds fy, vko";d gksA

¼2½ vk;ksx ds iz;kstu ds fy, fu;qDr lfpo vkSj vU; vf/kdkfj;ksa vkSj deZpkfj;ksa dks ns; osru vkSj HkÙks vkSj mudh lsok ds vU; fuca/ku vkSj "krsZ ,slh gksaxh] tSlh fofgr dh tk;A

vk;ksx ds

vf/kdkjh vkSj

vU; deZpkjh

8&& xSj ljdkjh lnL;ksa dks ns; HkÙks vkSj iz"kklfud O;;] ftlesa /kkjk 7 esa fufnZ'V vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru] HkÙks vkSj isa"ku Hkh lfEefyr gS] dk Hkqxrku /kkjk 12 esa fufnZ'V fuf/k ls fd;k tk;xkA

osru vkSj HkÙks dk

Hkqxrku vk;ksx dh

fuf/k ls fd;k tkuk

9&& vk;ksx dk dksbZ dk;Z ;k dk;Zokgh vk;ksx ds xBu esa dsoy dksbZ fjfDr ;k =qfV gksus ds vk/kkj ij vfof/kekU; ugha gksxhA

fjfDr;ksa bR;kfn ls

vk;ksx dh dk;Zokgh

vfof/kekU; ugha

gksxh

10&& ¼1½ vk;ksx] tc vko";d gks ,sls le; vkSj LFkku ij cSBd djsxk] tSlk v/;{k mfpr le>sA

¼2½ vk;ksx viuh izfØ;k Lo;a fofu;fer djsxkA

¼3½ vk;ksx ds leLr vkns"k vkSj fofu"p; lfpo ;k lfpo }kjk bl fufeÙk lE;d~ :i ls izkf/kdr̀ vk;ksx ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd, tk;saxsA

vk;ksx dh izfØ;k

11&& ¼1½ vk;ksx fuEufyf[kr leLr ;k fdlh dR̀; dk ikyu djsxk] vFkkZr~ %&

vk;ksx ds d`R;

vkSj mldh

"kfDr;ka ¼,d½ mÙkj izns"k xkso/k&fuokj.k vf/kfu;e] 1955 vkSj xks"kkykvksa] dkth gkÅlksa] i"kqesyksa vkSj i"kq cktkjksa] pkgs ftl uke ls iqdkjk tk;] dks "kkflr djus okyh fof/k;ksa ds fdlh micU/k ds vfHkdfFkr vfrØe.k dh] Loizsj.kk ls ;k f"kdk;r ij] tkap djuk vkSj mldh fjiksVZ ljdkj dks izLrqr djuk( ¼nks½ jkT; esa xk; ds dY;k.k ds fy, dk;Z djuk(

¿mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 11À ¼rhu½ xk; ds xkscj vkSj ew= ds oSKkfud mi;ksx ds fy, bl izdkj dk;Z djuk] ftlls eǹk moZjdrk lfgr df̀'k vkSj ?kjsyw mi;ksx esa mldh mi;ksfxrk c<+kbZ tk lds( ¼pkj½ xks"kkykvksa dh izksUufr vkSj lgk;rk ds fy, dk;Z djuk( ¼ikap½ fuf'Ø; xks"kkykvksa dks lfØ; cukuk(

¼N%½ mÙkj izns"k xks"kkyk vf/kfu;e] 1964 ds micU/kksa ds vfrfjDr] u fd muds vYihdj.k esa] foRrh; lgk;rk iznku djus] xk; dh fofHkUu uLyksa ds oSKkfud iztuu ds {ks= esa rFkk xk; ds xkscj vkSj ew= dk df̀'k {ks= vkSj ?kjsyw mi;ksx ds {ks= esa leqfpr mi;ksx] ftlesa xk; ds xkscj ij vk/kkfjr ck;ks&xSl la;a=ksa dk c<+k;k tkuk vkSj mi;ksx Hkh lfEefyr gS] ds fy, izf"k{k.k nsus ds iz;kstuksa ds fy,] xk; ds LoSfPNd laxBuksa }kjk LFkkfir vkSj pykbZ tk jgh xks"kkykvksa ds dkedkt rFkk dk;Z esa lgk;rk djuk(

¼lkr½ vk;ksx ;k ljdkj }kjk miyC/k djk;h x;h fuf/k;ksa vkSj xks"kkykvksa vkSj vU; LoSfPNd laxBuksa dh laifÙk;ksa ds vln~Hkkoiw.kZ vi;kstu dks jksdus ds fy, xks"kkykvksa ij i;Zos{k.k djuk vkSj leqfpr dk;Zokgh ds fy, fofufnZ'V mnkgj.k dks ljdkj dh uksfVl esa ykuk(

¼vkB½ pjkxkgksa dk fodkl djuk vkSj mDr iz;kstuksa ds fy, vU; laLFkkvksa vkSj fudk;ksa ls] pkgs futh gks ;k lkoZtfud] lg;qDr gksuk(

¼ukS½ ljdkj ;k vU; O;fDr;ksa ls pjkxkg fodflr djus ;k pkjk mxkus ;k pkjk cSadksa] xks"kkykvksa vkSj ,sls vU; fuekZ.kksa] tSls vf/kfu;e ds iz;kstuksa ds fy;s vko";d gks] dh LFkkiuk djus ds iz;kstu ds fy, vkoaVu] migkj] iV~Vk ;k Ø; ds }kjk Hkw&Hkkx ds fy;s vkosnu djuk vkSj mUgsa izkIr djuk(

¼nl½ xk; ls izkIr fd;s tk ldus okys vkfFkZd ykHkksa ds ckjs esa yksxksa dks f"kf{kr djuk] vfHk;ku pykuk vkSj mUgsa tkx:d djuk(

¼X;kjg½ nqfHkZ{k] lw[kk vkSj vU; izkdf̀rd vkink ls izHkkfor {ks=ksa esa xk; ds fy;s pkjk mikIr dj miyC/k djuk vkSj ,sls izHkkfor {ks=ksa esa mi;qZDr iz;kstu ds fy, f"kfoj yxkuk(

¼ckjg½ df̀'k fo"ofo|ky;ksa ;k xk; ds iztuu vkSj ikyu&iks'k.k vkSj tSo [kkn ;k ck;ks&xSl ds {ks= esa vuqla/kku ds dk;Z esa yxs ljdkjh laxBuksa ds lg;ksx ls dk;Z djuk vkSj fpfdRlh; iz;kstuksa ds fy;s xk; ds tSfod mRiknu ij vuqla/kku djus ds fy;s fofHkUu lkoZtfud ;k futh laxBuksa }kjk lapkfyr Hkkjrh; fpfdRlk i)fr dh vuqla/kku ifj;kstukvksa esa lg;ksx djuk(

¼rsjg½ xk; dh Lons"kh iztkfr dh vPNh uLyksa ds lkaM+ks dks mRiUu djus vkSj pkjk mikIr djus ds iz;klksa esa xks"kkykvksa dh lgk;rk djuk vkSj orZeku xks"kkykvksa dks ,sls LFkku ij vofLFkr djus esa lgk;rk djuk tgka izpqj ek=k esa lqxerk iwoZd pkjk vkSj ikuh miyC/k gks(

¼pkSng½ tSfod [kkn ds iz;ksx dks izksRlkfgr djus dh ;kstuk dks c<+kok nsuk vkSj ljdkj ls mfpr mik;ksa dh flQkfj"k djuk] ftuesa jlk;fud moZajdksa vkSj dhVuk"kd nokvksa dks de djus ds fy, fdlkuksa }kjk tSfod [kkn vkSj dhVuk"kd nokvksa ds :i esa xk; ds xkscj vkSj ew= ds iz;ksx ls lEcfU/kr izksRlkgu ;kstuk lfEefyr gS vkSj gky esa fodflr fd, x, cSy }kjk [khaps tkus okys df̀'k midj.kksa vkSj cSy xkfM+;ksa ds fuekZ.k vkSj iz;ksx dks izksRlkfgr djuk(

¼iUnzg½ pkjk fodkl ;kstukvksa dk ftEek ysuk(

¿mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 12À ¼lksyg½ rRle; izoÙ̀k fof/k ds vuqlkj lE;d~ izkf/kdkj ds i"pkr~ lEcfU/kr LFkkuh; fudk;ksa] vU; l{ke izkf/kdkj.kksa ;k U;k;ky;ksa ds ifjR;Dr ykokfjl NksM+h xbZ vf/kâr ;k vfHkx̀ghr xk;ksa dks vfHkj{kk esa ysuk vkSj mfpr :Ik ls mudk vuqj{k.k djuk ;k leqfpr :Ik ls mudk vuqj{k.k djkuk(

¼l=g½ xzkeh.k {ks=ksa esa xk; ds nw/k] xk; ds xkscj] xks&ew=] cSyksa dh Hkkj&okgd

"kfDr vkSj xk; ds ck;ks&xSl mRikn }kjk ÅtkZ mRiknu ij vk/kkfjr] blh izdkj fofHkUu mRiknksa ds fuekZ.k ds iz;kstuksa ds fy, LoHkkfod :Ik ls er̀ xk;ksa ds peM+s ,oa gfM~M;ksa ij vk/kkfjr dqVhj m|ksxksa dh LFkkiuk ds fy, ljdkj ds fopkjkFkZ ;kstuk cukuk vkSj izLrqr djuk(

¼vV~Bkjg½ xk; dh Lons"kh iztkfr;ksa] dkcZfud [ksrh] cSyksa }kjk [khaps tkus okys fodflr df̀'k midj.kksa vkSj xkfM+;ksa ds fodkl ls lEcfU/kr fun"kZuksa] lHkkvksa vkSj laxksf'B;ksa dk vk;kstu djuk vkSj nwjn"kZu] jksfM;ks] laxksf'B;ksa] lHkkvksa vkSj fun"kZuksa ds ek/;e ls xk; ls gksus okys ykHkksa ds laca/k esa izpkj vkSj izlkj dk;ZØeksa ds fy, O;oLFkk djuk vkSj muls lEcfU/kr ohfM;ks] vkfM;ks dSlsV vkSj lkfgR; izdkf"kr vkSj forfjr djuk(

¼mUuhl½ xks"kkykvksa ;k vU; xSj ljdkjh laxBuksa ds izcU/kdksa vkSj deZpkfjoÙn dks i"kqikyu vkSj muds izcU/k ds lEcU/k esa izf"k{k.k lqfo/kk;sa miyC/k djkuk( ¼chl½ ljdkj }kjk mls fufnZ'V vU; fdlh fo'k; dk ijh{k.k djuk vkSj ml ij viuh fjiksVZ nsukA

¼2½ bl vf/kfu;e ds v/khu dR̀;ksa ds ikyu gsrq vk;ksx dks leFkZ cukus ds fy,] vk;ksx %&

¼d½ dks ogh "kfDr izkIr gksxh] tks flfoy izfØ;k lafgrk ds v/khu fdlh O;fDr dks mifLFkr gksus vkSj "kiFkiwoZd c;ku nsus ds fy, ck/; djus] fdlh O;fDr dks vfHkys[kksa vkSj ys[kk cfg;ksa dks izLrqr djus ds fy, ck/; djus vkSj fdlh O;fDr ds c;ku dks vfHkfyf[kr djus vkSj fdUgha vfHkys[kksa ;k ys[kk cfg;ksa dk fujh{k.k djus gsrq vk;ksx tkjh djus ds fy, fdlh U;k;ky; dks izkIr gS(

¼[k½ fHkUu&fHkUu Lrjksa ij ljdkjh vkSj xSj&ljdkjh lnL;ksa dks lfEefyr djrs gq, lfefr;ka xfBr dj ldrk gS vkSj mUgsa le;≤ ij funsZ"k tkjh dj ldrk gS vkSj muds dk;ksZa dk Ik;Zos{k.k dj ldrk gS(

¼x½ ljdkj ds iwokZuqeksnu ls fdlh O;fDr dks voSrfud xksj{kd ds :Ik esa inkfHkfgr djrs gq, mls igpku i= tkjh dj ldrk gS tks ,sls izi= esa vkSj ,slh vof/k ds fy, vkSj xk; ls lacaf/kr ,sls va"kdkfyd fØ;k dykiksa ds vuqlj.k ds iz;kstuksa ds fy, gksxk tSlk fofgr fd;k tk;(

¼?k½ jkT; esa xk; ls lEcfU/kr izoÙ̀k fofHkUu vf/kfu;eksa vkSj rn~/khu cuk;s x;s fu;eksa dk iqufoZyksdu djsxk vkSj muesa la"kks/ku ds fy, flQkfj"k dj ldrk gSA ¼3½ bl vf/kfu;e ds v/khu vius dR̀;ksa dk n{krkiwoZd lEiknu djus ds fy, vk;ksx }kjk ,slh vis{kk djus ij ljdkj mls leqfpr cy miyC/k djk ldsxhA 12&& ¼1½ ljdkj] jkT; fo/kku e.My }kjk bl fufeÙk fof/k }kjk fd, x,

lE;d~ fofu;ksx ds i"pkr~ bl vf/kfu;e ds iz;kstuksa ds fy, mi;ksx fd;s tkus ds fy, vuqnku ds :Ik esa /ku dh ,slh jkf"k] tSlk ljdkj mfpr le>s] vk;ksx dks Hkqxrku djsxhA

¼2½ vk;ksx bl vf/kfu;e ds v/khu d`R;ksa dk ikyu djus ds fy, ,slh jkf"k] tSlh og mfpr le>s] O;; dj ldrk gS vkSj ,slh jkf"k dks mi/kkjk ¼1½ esa fufnZ'V vuqnku ls ns; O;; ds :Ik esa le>k tk;sxkA

ljdkj

}kjk

vuqnku

¿mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 13&19À 13&& ¼1½ vk;ksx leqfpr ys[kk vkSj vU; lqlaxr vfHkys[kks dks j[ksxk vkSj ys[kksa dk ,d okf'kZd fooj.k ,sls izi= esa vkSj ,slh jhfr ls tSlh fofgr dh tk;] rS;kj djsxkA

¼2½ vk;ksx ds ys[kk dh ys[kk ijh{kk ,sls ys[kk ijh{kd }kjk dh tk;xh vkSj ,sls vUrjky ij tSlk fofgr fd;k tk;] dh tk;xhA

¼3½ ys[kk ijh{kd dks cfg;ksa] ys[kksa] ckmpjksa vkSj vU; nLrkostksa vkSj i=kfn is"k djus dh vis{kk djus vkSj vk;ksx ds fdlh dk;kZy; dk fujh{k.k djus ds fy, ,slh "kfDr gksxh] tSlh fofgr dh tk;A

ys[kk vkSj ys[kk ijh{kk

14&& vk;ksx] izR;sd foRrh; o'kZ ds fy, ,sls izi= esa vkSj ,sls le; ij] tSlk fofgr fd;k tk;] okf'kZd fjiksVZ ml foRrh; o'kZ ds nkSjku vius fØ;k dykiksa dk iw.kZ fooj.k nsrs gq,] rS;kj djsxk vkSj mldh ,d izfr ljdkj dks vxzlkfjr djsxkA

okf'kZd fjiksVZ

15&& ljdkj /kkjk 11 ds v/khu vk;ksx }kjk nh x;h lykg ij dh x;h dk;Zokgh vkSj fdlh ,slh lykg dk vLohdkj djus] ;fn dksbZ gks] ds dkj.k ds Kkiu ds lkFk okf'kZd fjiksVZ vkSj ys[kk ijh{kk fjiksVZ] mudks izkIr gksus ds i"pkr~ ;Fkk"kD; "kh?kz jkT; fo/kku eaMy ds nksuksa lnuksa ds le{k j[kok;sxhA jkT; fo/kku e.My ds

le{k j[kh okf'kZd

fjiksVZ vkSj ys[kk ijh{kk

fjiksVZ dk j[kk tkuk

16&& Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkkZUrxZr vk;ksx ds v/;{k] lnL; vkSj deZpkjh yksd lsod le>s tk;saxsA

vk;ksx ds v/;{k]

lnL; vkSj deZpkjh

yksd lsod gksaxs

17&& ¼1½ vk;ksx dh Lo;a dh viuh fuf/k gksxh vkSj vk;ksx dh leLr izkfIr;ka mlesa tek dh tk;sxh vkSj vk;ksx }kjk leLr Hkqxrku mlesa ls fd;s tk;saxsA

¼2½ vk;ksx &

¼d½ ljdkj ;k fdlh LFkkuh; izkf/kdkjh vkSj futh ;k yksd U;klksa vkSj O;fDr;ksa ls vuqnku] vkfFkZd lgk;rk] nku vkSj migkj Lohdkj dj ldrk gS( vkSj ¼[k½ bl vf/kfu;e ds lHkh ;k fdUgha iz;kstuksa ds fy, okf.kfT;d cSadksa ;k fdUgha vU; foRrh; laLFkkvksa ls _.k izkIr dj ldrk gSA

¼3½ vk;ksx dh fuf/k ls lacaf/kr leLr /ku] ,slh jhfr ls tSlh fofgr dh tk;] tek fd;k tk;xkA

¼4½ cSdksa esa vk;ksx ds ys[ks] vk;ksx ds ,sls vf/kdkfj;ksa ;k d`R;dkfj;ksa }kjk tSlk vk;ksx }kjk izkf/kdr̀ fd;k tk;] la;qDr :i ls ;k O;fDrxr :i ls lapkfyr fd;s tk;saxsA

vk;ksx dh fuf/k

18&& ¼1½ vk;ksx dh leLr lEifÙk;ka] fuf/k;ksa vkSj vU; vkfLr;ksa] mlds }kjk bl vf/kfu;e ds iz;kstuksa ds fy, /kkfjr vkSj mi;ksftr dh tk;saxhA ¼2½ vk;ksx }kjk dksbZ ,slk izLrko] ftlesa foRrh; vkfyIrrk vUrxzZLr gks] rc rd vuqeksfnr] Lohdr̀ ;k dk;kZfUor ugha fd;k tk;xk tc rd fd ,sls izLrko dk fofgr jhfr ls lE;d~ :i ls xfBr foRr lfefr }kjk igys ijh{k.k u dj fn;k tk;A

vk;ksx dh fuf/k

vkSj lEifÙk dk

mi;kstu

19&& ¼1½ vk;ksx vius dR̀; ds fuoZgu esa uhfrxr fdlh iz"u ij ,sls funs"kksa }kjk tSls ljdkj }kjk mls fn;s tk; a] ekxZ&nf"kZr gksxkA ¼2½ ;fn ljdkj vkSj vk;ksx ds chp dksbZ ,slk fookn fd dksbZ iz"u uhfrxr iz"u gS] ;k ugha rks ml ij ljdkj dk fofuf"p; vfUre gksxkA

Lkjdkj }kjk funs"k

¿mÙkj izns"k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 20&24À 20&& fdlh O;fDr ds fo:) ,sls dk;Z ds fy;s tks bl vf/kfu;e ;k rnUrxZr cuk;s x;s fu;eksa ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus ds fy, vfHkizsr gks] u rks dksbZ okn ;k vfHk;kstu izLrqr fd;k tk;xk vkSj u vU; fof/kd dk;Zokgh dh tk;xhA

ln~Hkkouk ls dh xbZ

dk;Zokgh dk laj{k.k

21&& ¼1½ bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa ;fn dksbZ dfBukbZ mRiUu gks] rks ljdkj vf/klwfpr vkns"k }kjk] dfBukbZ dks nwj djus ds fy, ,sls micU/k cuk ldrh gS] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks] vkSj tks mls vko";d ;k lehphu izrhr gksA

dfBukb;ksa dks nwj

djus dh "kfDr

¼2½ bl vf/kfu;e ds izkjEHk gksus ls nks o'kZ dks vof/k dh lekfIr ds i"pkr~ mi/kkjk ¼1½ ds v/khu dksbZ vkns"k ugha fn;k tk;xkA

¼3½ mi/kkjk ¼1½ ds v/khu fd;k x;k izR;sd vkns"k ;Fkk"kD; "kh?kz jkT; fo/kku eaMy ds nksuksa lnuksa ds le{k j[kk tk;xk vkSj mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1964 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k] mlh izdkj ykxw gksaxs] ftl izdkj os fdlh mÙkj izns"k vf/kfu;e ds v/khu ljdkj }kjk cuk;s x;s fu;eksa ds lEcU/k esa ykxw gksrs gaSA

22&& vk;ksx ljdkj ds iwoZ vuqeksnu ls] bl vf/kfu;e vkSj rn~/khu cuk;s x;s fu;eksa ds laxr fofu;eu cuk ldrk gSA

fofu;eu cukus dh

"kfDr 23&& ljdkj vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA

fu;e cukus dh "kfDr

24&& ¼1½ mÙkj izns"k xks&lsok vk;ksx v/;kns"k] 1998 ,oa mÙkj izns"k xks&lsok vk;ksx ¼la"kks/ku½ v/;kns"k] 1999 ,rn~}kjk fujflr fd;k tkrk gSA ¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ'V v/;kns"kksa ds v/khu dr̀ dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu dr̀ dk;Z ;k dk;Zokgh le>h tk;sxh ekuks bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izoÙ̀k FkkA fujlu vkSj viokn

THE UTTAR PRADESH GO-SEWA AYOG ADHINIYAM, 1999

[U.P. ACT NO. 15 OF 1999]

(As passed by the Uttar Pradesh Legislature)

ACT

to establish a Go-Sewa Ayog for preservation, development and welfare of the cow and its progeny and for matters connected therewith or incidental thereto.

IT IS HEREBY enacted in the Fiftieth Year of the Republic of India as follows :--

Short title,

extent and

commencement

1- (1) This Act may be called the Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999.

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

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

Definition 2- In this Adhiniyam,-

(a) "Ayog" means the Uttar Pradesh Go-Sewa Ayog established under section 3;

(b) "Cow" means cow and its progeny;

(d) "member" means a member of the Ayog and includes the Chairperson and Vice-Chairperson of the Ayog;

(e) words and expressions used and not defined in this Adhiniyam but defined in the Uttar Pradesh Prevention of Cow Slaughter Act, 1955 or, as the case may be, the Uttar Pradesh Goshala Adhiniyam, 1964 shall have the meanings assigned to them therein.

Establishment

of the Ayog

3- (1) The Government may, by notification, establish at Lucknow a body to be known as the Uttar Pradesh Go-Sewa Ayog to exercise the powers conferred on, and to perform the functions assigned to it under this Adhiniyam.

(2) The Ayog shall be a body corporate. Constitution of

the Ayog

4- (1) The Ayog shall consist of the following members:-

(a) Secretary to the Government in the Animal Husbandry Department,

Ex-officio

member

(b) Secretary to the Government in the Finance Department,

(d) Secretary to the Government in the in the Forest Department,

(e) Secretary to the Government in the Dairy Development Department,

(f) Secretary to the Government in the Revenue Department,

(g) Director General of police, Uttar Pradesh "

(h) Director, Animal Husbandry Department, Uttar Pradesh,

[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 5]

(i) fifteen non-official members nominated by the Government from amongst the following person, namely :-

(i) one representative of the Uttar Pradesh Goshala Sangh established under the Uttar Pradesh Goshala Adhiniyam, 1964;

(ii) one representative of national level institutions working in the State for the preservation, development and welfare of cow;

(iii) one representative of Agricultural Universities in the State who shall be the Dean or the Head of the Department of Veterinary Science and Animal Husbandry or the Department of Agriculture Science;

(iv) twelve persons, belonging to voluntary organizations engaged in the welfare, preservation and protection of cow in the State;

(j) Ayog may co-opt five members from amongst persons having done outstanding service for the welfare of cow who shall have no right to vote.

(2) The Chairperson and the Vice-Chairperson of the Ayog shall be nominated by the Government from amongst the non-official members.

(3) In the event of death, resignation or disqualification of a non-official, member or of his becoming incapable of acting before the expiry of his term, a vacancy shall be deemed to have occurred in such office and such vacancy shall be filled by nomination of a person thereto as member who shall hold office for the remainder of the term of his predecessor.

Term of

office and

allowances

members

5- (1) Every non-official member shall hold office for a term of three years and shall be eligible for re-nomination.

(2) There shall be paid to the non-official members, Chairperson and Vice- chairperson such allowances as may be prescribed.

(3) A non-official member may, by writing under his hand addressed to the Government, resign his office at any time and on such resignation being accepted, he shall be deemed to have vacated his office.

(4) The Government shall remove a non-official member from office if he-

(a) becomes an undischarged insolvent;

(b) is convicted for an offence which, in the opinion of the Government, involves moral turpitude;

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

(e) is, without obtaining leave of absence from the Ayog, absent from three consecutive meetings of the Ayog; or

(f) has, in the opinion of the Government, so abused his position as to render his continuance in office detrimental to the interest of cow or the public interest:

Provided that no person shall be removed under this clause until he has been given an opportunity of being heard in the matter.

[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 6-11] Disqualifica-

tions for being

non-official

member

6- A person shall be disqualified for being nominated as, and for being a non- official member, if he-

(a) hold any office of profit under the Ayog;

(b) is of unsound mind and stands so declared by a competent court; or

(d) has directly or indirectly by himself or by any member of his family or by any partner, employer or employee acquired any interest whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of, the Ayog ; or

(e) is a Director or a Secretary or a member or other salaried officer of any corporate body or any co-operative society, which has any share or interest in any contract or employment with, by or on behalf of the Ayog ; or

(f) has been convicted of an offence involving moral turpitude:

Provided that a person shall not, be disqualified under clause (a) by reason only of his being a member and receiving any allowance under sub- section (2) of section 5.

Officers and

other employees

the Ayog

7- (1) The Government shall provide the Ayog with a Secretary and such other officers and employees as may be necessary for the efficient performance of the functions of the Ayog.

(2) The salaries and allowances payable to, and the other terms and conditions of the service of, the Secretary and the other officers and employees appointed for the purposes of the Ayog shall be such as may be prescribed.

Salaries and

allowances to be

paid out of the

Fund of the

Ayog

8- The allowances payable to non-official members and the administrative expenses, including salaries, allowances and pensions payable to the officers and other employees referred to in section 7, shall be paid out of the Fund referred to in section 12.

Vacancies etc.

not to invalidate

proceedings

of the Ayog

9- No act or proceeding of the Ayog shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Ayog. Procedure of

the Ayog

10- (1) The Ayog shall meet as and when necessary at such time and place as the Chairperson may think fit.

(2) The Ayog itself shall regulate its procedure.

(3) All orders and decisions of the Ayog shall be authenticated by the Secretary or any other officer of the Ayog duty authorized by the Secretary in this behalf.

Functions and

powers of the

Ayog

11- (1) The Ayog shall perform all or any of the following functions, namely:-

(i) enquire into, suo motu or on complaint an alleged violation of any provision of the Uttar Pradesh Prevention of Cow Slaughter Act, 1955 and the laws governing the Goshalas, cattle pounds, cattle fairs and cattle market by whatever name called and to submit its report to the Government;

(ii) work for the welfare of cow in the State;

[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 11]

(iii) work for the scientific use of dung and urine of cow so as to enhance their utility in the sphere of agriculture including soil fertility and domestic use;

(iv) work for promotion of and assistance to Goshalas;

(v) activate defunct Goshalas;

(vi) in addition to, and not in derogation of, the provisions of the Uttar Pradesh Goshala Adhiniyam, 1964; assist in the working and functioning of the Goshalas, established and run by the voluntary organizations, for the purposes of providing financial assistance, training in the field of scientific rearing of various breeds of cow as also for the proper utilization of dung and urine of the cow for agriculture and domestic use, including propagation and use of bio-gas plant based on the dung of cow;

(vii) exercise supervision over Goshalas to check malafide diversions of fund provided by the Ayog or the Government and the property belonging to the Goshalas and other voluntary organizations and bring to the notice of the Government specific instances for appropriate action;

(viii) develop pastures and associate with other institutions and bodies, whether private or public, for the said purposes;

(ix) apply for and obtain tracts of land from the Government or other persons by way of allotment, gift, lease or purchase for the purposes of developing pastures or growing fodder, establishing fodder banks, Goshalas and such other constructions thereon as may be necessary for the purposes of this Adyadesh;

(x) educate, campaign and make people aware about the economic benefits which can be derived out of cow;

(xi) procure fodder and make it available for the cow in the areas affected by famine, drought or other natural calamities and set up camps for the aforesaid purpose in such affected areas;

(xii) work in collaboration with Agricultural Universities or the organizations of the Government engaged in the task of research in the fields of breeding and rearing cow and the organic manure of biogas and collaborate with research projects of Indian System of Medicine conducted by various public or private organisations for conducting research on the biogenic products of the cow for Medicinal purposes ;

(xiii) assist Goshalas in their efforts in producing pedigreed bulls of indigenous species of cow and for procuring fodder and assist in relocation of existing Goshalas, at places where plenty of fodder and water is easily available;

(xiv) promote schemes to encourage use of organic manure and recommend to the Government suitable measures including incentive schemes for use of dung or urine of cow as organic manure and pesticides by farmers to minimize the use of chemical fertilizers and pesticides and encourage manufacturing and use of recently developed bullock driven agricultural implements and carts;

(xv) undertake fodder development schemes;

[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 12]

(xvi) take into custody the abandond, stray, rescued, confiscated or seized cows from the concerned local bodies, other competent authorities or courts after due authorization in accordance with law for the time being in force and maintain them or get them maintained properly;

(xvii) formulate and submit schemes for consideration of the Government for the establishment of cottage industries in the rural areas, based on cow milk, cow dung, cow urine, energy generation by drought power of bullocks and biogas product of cow as also based on hides or bones of the naturally dead cow for the purposes of manufacturing various products;

(xviii) organise demonstrations, meetings and seminars pertaining to development of indigenous species of cow, organic farming developed bullock-driven agricultural implements and carts and arrange for publicity and extension programmers regarding benefits from cow through Television, Radio, seminars, meetings and demonstrations and publish and distribute their video-audio cassettes and literature;

(xix) make available training facilities regarding cattle rearing and their management to the mangers and staff of Goshalas or other non-governmental organizations; and

(xx) examine any other matter that may be referred to it by the Government and submit its report thereon.

(2) In order to enable the Ayog to perform the functions under this Adhiniyam, the Ayog-

(a) shall have the same powers which a court has under the Code of Civil Procedure to compel any person to be present and give statement on oath, to compel any person to produce records or books of accounts, to issue commission to record statement of any person and to inspect any records or books of account;

(b) may constitute committees at different levels consisting of official and non-official members and may issue directions from time to time to them and supervise their work;

(c) may, with the prior approval of the Government, issue identity card to a person designating him as an Honorary Gorakshak in such form and for such period and for the purposes of pursuing such part-time activities relating to cow as may be prescribed;

(d) shall review various Acts in force in the State pertaining to cow and the rules made thereunder and may recommend amendments therein.

(3) The Government may provide adequate force to the Commission if so required by it for efficient discharge of its functions under this Adhiniyam. Grants by the

State

Government

12- (1) The State Government shall, after due appropriation made by the State Legislature 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 Adhiniyam.

(2) The Commission may spend such sums as it thinks fit for performing the functions under this Adhiniyam and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).

[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 13-19] Accounts and

Audit

13- (1) The Ayog shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form and manner as may be prescribed.

(2) The accounts of the Ayog shall be audited by such auditor and at such intervals as may be prescribed.

(3) The auditor shall have such powers of requiring the production of books, accounts, vouchers and other documents and papers for inspecting any of the offices of the Ayog as may be prescribed. Annual report 14- The Ayog shall prepare annual report for each financial year, in such form and at such time, as may be prescribed giving a full account of its activities during the financial year and forward a copy thereof to the Government.

Annual report

and audit report

to be laid before

the State

Legislature

15- The Government shall cause the annual report, together with a memorandum of action taken on the advice tendered by the Ayog under section 11, and the reasons for the non-acceptance, if any, of any such advice, and the audit report to be laid, as soon as may be, after they are received, before both the Houses of the State Legislature.

Chairperson,

Members and

employees of

the Ayog to be

public servant

16- The Chairperson, Members and employees of the Ayog shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.

Fund of the

Ayog

17- (1) The Ayog shall have its own fund and all receipts of the Ayog shall be credited thereto and all payments by the Ayog shall be made therefrom.

(2) The Ayog may-

(a) accept grants, subventions, donations and gifts from the Government or a local authority and private or public trusts and individuals; and

(b) receive loans from the commercial banks or any other financial institutions for all or any of the purposes of this Adhiniyam.

(3) All monies belonging to the fund of the Ayog shall be deposited in such manner as may be prescribed.

(4) Accounts of the Ayog in the banks shall be operated by such officers or functionaries of the Ayog jointly or individually as may be authorised by the Ayog.

Application of

Fund and

property of

the Ayog

18- (1) All properties, funds and other assets of the Ayog shall be held and applied by it for the purposes of this Adhiniyam.

(2) No proposal involving financial implications shall be approved, sanctioned or implemented by the Ayog unless such proposal is first examined by a Finance Committee duly constituted in the manner as may be prescribed.

Directions by

the Government

19- (1) In the discharge of its function, the Ayog shall be guided by such directions on a question of policy as may be given to it by the Government.

(2) If any dispute arises between the Government and the Ayog as to whether a question is or is not a question of policy, the decision of the Government shall be final.

[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 20-24] Protection of

action taken

in good faith

20- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of the provisions of this Adhiniyam or the rules made thereunder.

Power to

remove

difficulties

21- (1) If any difficulty arises in giving effect to the provisions of this Adhiniyam, the Government may, by a notified order, make provisions, not inconsistent with the provisions of this Adhiniyam as appear to it to be necessary or expedient, for removing the difficulty.

(2) No order under sub-section (1) shall be made after the expiration of a period of two years from the commencement of this Adhiniyam.

(3) Every order made under sub-section (1) shall be laid, as soon as may be, before both the Houses of the State Legislature and the provisions of sub-section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the Government under any Uttar Pradesh Act.

Power to

make

regulations

22- The Ayog may, with the prior approval of the Government, make regulations consistent with this Adhiniyam and the rules made thereunder.

Power to

make rules

23- The Government may, by notification, make rules for carrying out the purposes of this Adhiniyam.

Repeal and

savings

24- (1) The Uttar Pradesh Go-Sewa Ayog Adhyadesh, 1998 and the Uttar Pradesh Go-Sewa Ayog (Sanshodhan) Adhyadesh, 1999 is hereby repealed.

(2) Notwithstanding such repeal anything done or any action taken under the Ordinances referred to in sub-section (1) shall be deemed to have been done or taken under this Act, as if the provisions of this Act were in force at all material times.

Uttarakhand act 015 of 1999 : The UTTAR PRADESH GO-SEVA AYOG ADHINIYAM, 1999

SECTIONS