Uttarakhand act 007 of 1904 : The UTTAR PRADESH GENERAL CLAUSES ACT, 1904

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61

mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 ¿mÙkj izns"k vf/kfu;e la[;k 1] lu~ 1904À

THE UTTAR PRADESH GENERAL CLAUSES ACT, 1904

[U. P. Act No. 1 of 1904]

62

¿mÙkj izns"kÀ

1

lk/kkj.k [k.M vf/kfu;e] 1904

2

¿mÙkj izns"k vf/kfu;e la[;k 1] 1904À mÙkj izns"k vf/kfu;e la[;k 5] 1957 mÙkj izns"k vf/kfu;e la[;k 54] 1975 }kjk la"kksf/kr

xouZesUV vkQ bf.M;k ¼,MsIVs"ku vkWQ bf.M;u ykWt½ vkMZj] 1937 }kjk vuqdwfyr rFkk ifj'd̀rA

,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'dr̀A ¿ys¶VhusUV xouZj us 28 uoEcj] 1903 rFkk xouZj tujy us 7 tuojh] 1904 dks Lohdr̀ iznku dh rFkk bf.M;u dkmfUly ,sDV] 1861 dh /kkjk 40 ds v/khu 23 tuojh] 1904 dks izdkf"kr gqvkAÀ

1887 rFkk 1896 ds ¿mÙkj izns"kÀ

1

tujy DykWtst ,sDVksa ds lesdu vkSj foLrkj.k ds fy,

vf/kfu;e

;g b'Vdj gS fd 1887 rFkk 1896 ds ¿mÙkj izns"kÀ

1

tujy DykWtst ,sDVksa dk lesdu vkSj foLrkj.k fd;k tk;( vr% ,rn}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&& izkjfEHkd

1&& ¼1½ ;g vf/kfu;e ¿mÙkj izns"kÀ

1

lk/kkj.k [k.M vf/kfu;e] 1904 dgyk,xk( vkSj

laf{kIr uke vkSj izkjEHk

¼2½ ;g rqjUr izoÙ̀k gksxkA 2&& ¿ * * * À

3

1- m0 iz0 vf/kfu;e la0 54] 1975 dh /kkjk 2 }kjk izfrLFkkfirA 2- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, xtV 1903] Hkkx 5] i'̀B 46 nsf[k;sA bl vf/kfu;e dk foLrkj bl lkj.kh ds LrEHk 1 eas mfYyf[kr {ks=ksa eas] LrEHk 2 eas mfYyf[kr vf/kfu;e ;k vkMZj ds v/khu fd;k x;k gS vkSj bls ,sls {ks=ksa eas] LrEHk 3 eas mfYyf[kr foKfIr] ;fn dksbZ gks] ds v/khu ml fnukad ls] tks izR;sd ,sls {ks= ds lkeus LrEHk 4 eas mfYyf[kr gS] izòŸk fd;k x;k gS %& {ks= vf/kfu;e vFkok vkns"k]

ftuds vUrxZr foLrkj fd;k

x;k

foKfIr] ;fn dksbZ

gks] ftuds vUrxZr

izHkkoh fd;k x;k

frfFk] ftlls izHkkoh

fd;k x;k

1 2 3 4

1&& ftyk jkeiqj jkeiqj ¼fof/k;ksa dks ykxw djus dk½ ,sDV] 1950

&&& fnlEcj 30] 1949

2&& ftyk cukjl cukjl ¼fof/k;ksa dks ykxw djus dk½ vkMZj] 1949

la[;k 3262@l=g]

fnukad uoEcj 30]

1949

uoEcj 30] 1949 3&& ftyk fVgjh&x<+oky fVgjh x<+oky ¼fof/k;ksa dks ykxw djus dk½ vkMZj] 1949

rnSo rnSo

3- mÙkj izns"k vf/kfu;e la0 54] 1975 dh /kkjk 3 }kjk fudkyh xbZA

63

¿mÙkj izn s"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 3&4À ¿3&& ¼1½ bl vf/kfu;e ds micU/k bl vf/kfu;e vkSj leLr mÙkj izns"k vf/kfu;eksa ij ykxw gksaxs] pkgs os bl vf/kfu;e ds izkjEHk ds iwoZ ;k Ik"pkr~ cuk;s x;s gksaA vf/kfu;e dk vU;

vf/kfu;fefr;ksa ij ykxw gksuk

¼2½ fdlh vf/kfu;fefr vFkok ifjfu;r lays[k ij vius ykxw gksus ds lEcU/k eas bl vf/kfu;e ds micU/k ml vf/kfu;fefr ;k lays[k ds] ftldk fuokZpu fd;k tkuk gks] izlax dh fdUgha izfrdwy vis{kkvksa ds v/khu gksaxsAÀ

1

Lkk/kkj.k ifjHkk'kk,a 4&& tc rd fo'k; ;k izlax eas dksbZ ckr fo:) u gks] ¿mÙkj izns"kÀ

2

ds leLr vf/kfu;eksa eas & ifjHkk'kk,a

¼1½ ^^nq'izsj.k^^ dk mlds O;kdjf.kd :IkHksnksa vkSj ltkrh; inksa lfgr ogh vFkZ gksxk] tks Hkkjrh; n.M lafgrk eas gS(

^^nq'izsj.k^^ 1860 dk 45

¼2½ ^^dk;Z^^ dk iz;ksx tc fdlh vijk/k ;k fdlh flfoy nks'k ds izfr funsZ"k ls fd;k tkrk gS rks mlds vUrxZr dk;kZofy Hkh vk;sxh vkSj mu "kCnksa dk] tks fd;s x;s dk;ksZa ds izfr funsZ"k djrs gSa] foLrkj voS/k yksxksa rd Hkh gksxk( ^^dk;Ẑ ^

¼3½ ^^"kiFki=^^ ds vUrxZr ,sls O;fDr;ksa dh n"kk eas] ftUgsa "kiFk ysus ds LFkku ij izfrKku ;k ?kks'k.kk djus ds fy, fof/k }kjk vuqKk nh xbZ gks] izfrKku vkSj ?kks'k.kk Hkh vk;saxh(

^^"kiFki=^^

¼4½ ^^vkxjk^^ dk rkRi;Z ml jkT;&{ks= ls gksxk] tks 22 ekpZ] 1902 ds iwoZ ¿ukFkZ osLVuZ izkfoUlstÀ

3

dgykrk Fkk( ^^vkxjk^^ ¿¼4&d½ ^df̀'k o'kẐ dk rkRi;Z tqykbZ ds izFke fnu dks vkjEHk gksus okys o'kZ ls gksxk(À

4

^d`f'k o'kẐ ¼5½ ^lgk;d dySDVj^ ds vUrxZr lgk;d vk;qDr Hkh gksxk( ^lgk;d dySDVj^ ¼6½ ^^cSfjLVj^^ dk rkRi;Z baXyS.M ;k vk;jyS.M ds cSfjLVj ;k LdkVyS.M dh QSdYVh vkWQ ,MoksdsV~l ds lnL; ls gksxk(

^cSfjLVj^

¼7½ ^^jktLo ifj'kn~̂ ^ dk rkRi;Z ¿mÙkj izns"kÀ

2

dh jktLo ifj'kn~ ls gksxk( ^^jktLo ifj'kn~̂^ ¿¼7&d½ ^^dsUnzh; vf/kfu;e^^ dk ogh vFkZ gksxk] tks lk/kkj.k [k.M vf/kfu;e] 1897 eas gS(

¼7&[k½ ^^dsUnzh; ljdkj^^ dk ogh vFkZ gksxk] tks lk/kkj.k [k.M vf/kfu;e] 1897 eas gS(À

5

¼8½ ^^v/;k;^^ dk rkRi;Z ml vf/kfu;e ds v/;k; ls gksxk] ftleas og

"kCn vkrk gks( ^^v/;k;^^

¿¼8&d½ ^^[k.M^^ dk rkRi;Z ,slh /kkjk ;k mi/kkjk ds] ftleas og "kCn vk;s] vUrfoZHkktu ls ¼tks mi/kkjk u gks½ gksxk(À

6

1- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 4 }kjk izfrLFkkfirA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ vFkok ¼fn ;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk "kCn ¼ukFk Z osLVuZ izkfoUlst½ vifj'd`r jgsaxsA 4- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼1½ }kjk vUrfoZ'VA 5- mi;qZDr dh /kkjk 5 ¼2½ }kjk varfoZ'VA

6- mi;qZDr dh /kkjk 5 ¼3½ }kjk varfoZ'VA

64

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 4À ¼9½ ^^dySDVj^^ dk rkRi;Z fdlh ftys ds jktLo iz"kklu ds eq[; izHkkjh vf/kdkjh ls gksxk vkSj mlds vUrxZr dksbZ mik;qDr rFkk nsgjknwu dk v/kh{kd gksxk(

^^dySDVj^^

¼10½ ^^izkjEHk^^ dk mi;ksx tc fdlh vf/kfu;e ds izfr funsZ"k ls fd;k tkrk gS rks mldk rkRi;Z ml fnu ls gksxk] ftl fnu og vf/kfu;e izoÙ̀k gksrk gS(

^^izkjEHk^^

¼11½ ^^vk;qDr^^ dk rkRi;Z fMohtu ds jktLo iz"kklu ds eq[; izHkkjh vf/kdkjh ls gksxk(

^^vk;qDr^^

¿¼11&d½ ^^lafo/kku^^ dk rkRi;Z *Hkkjr dk lafo/kku* ls gksxk( ¼11&[k½ ^^iq=h^^ ds vUrxZr] fdlh ,sls O;fDr dh n"kk eas] ftl ij ykxw fof/k iq=h dk nÙkd xzg.k vuqKkr djrh gks] nÙkd iq=h Hkh vk;sxh( ¼11&x½ ^^fnu^^ dk rkRi;Z v/kZjkf= ls izkjEHk gksus okyh pkSchl ?kaVksa dh vof/k ls gksxk(À

1

¼12½ ^^ftyk U;k;k/kh"k^^ dk rkRi;Z vkjfEHkd vf/kdkfjrk ds iz/kku flfoy U;k;ky; ds U;k;k/kh"k ls gksxk] fdUrq viuh ekewyh ;k xSjekewyh vkjfEHkd flfoy vf/kdkfjrk dk iz;ksx djrk gqvk mPp U;k;ky; blds vUrxZr ugha vk;sxk(

^^ftyk U;k;k/kh"k^^

¿¼12&d½ ^^ftyk eftLVªV^^ dk rkRi;Z n.M izfdz;k lafgrk] 1973 dh /kkjk 20 dh mi/kkjk ¼1½ ds v/khu bl :Ik eas fu;qDr O;fDr ls gksxk vkSj mlds vUrxZr fdlh ftys dk mi&vk;qDr Hkh gksxk(À

2

¼13½ ^^nLrkost^^ ds vUrxZr ,slk dksbZ fo'k; vk;sxk] ftls fdlh inkFkZ ij v{kjksa] vadksa ;k fpUgksa ds lk/ku ;k mueas ls ,d ls vf/kd lk/ku }kjk] tks ml fo'k; dks vfHkfyf[kr djus ds iz;kstu ls mi;ksx fd;s tkus ds fy, vk"kf;r gks ;k mi;ksx fd;k tk lds] fyf[kr] vfHkO;Dr ;k of.kZr fd;k x;k gks( ^^nLrkost^^

¼14½ ^^vf/kfu;fefr^^ ds vUrxZr fofu;e ¼,rn~Ik"pkr~ ;FkkifjHkkf'kr½ rFkk caxky] enzkl ;k eqEcbZ lafgrk dk dksbZ fofu;e vk;sxk rFkk blds vUrxZr fdlh vf/kfu;e eas ;k ;FkkiwoksZDr fdlh fofu;e eas vUrfoZ'V dksbZ micU/k Hkh vk;sxk( ^^vf/kfu;fefr^^

¼15½ ^^firk^^ ds vUrxZr fdlh ,sls O;fDr dh n"kk eas] ftldh ^^firk^^ Loh; fof/k nÙkd xzg.k vuqKkr djrh gks] nÙkd firk Hkh vk;sxk( ^^firk^^

¼16½ ^^foÙkh; o'kẐ ^ dk rkRi;Z vizSy ds izFke fnu ls izkjEHk gksus okys o'kZ ls gksxk(

^^foÙkh; o'kẐ ^

¼17½ dksbZ ckr ^^ln~HkkoiwoZd^^ dh x;h le>h tk,xh] ;fn og rF;r% bZekunkjh ls dh xbZ gS] pkgs og mis{kk ls dh xbZ gks ;k ugha( ^^ln~HkkoiwoZd^^

¼18½ ^^xtV^^ dk rkRi;Z ¿mÙkj izns"kÀ

3

ds ljdkjh xtV ls gksxk( ^^xtV^^ 1- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼4½ }kjk vUrfoZ'VA 2- mi;qZDr dh /kkjk 5 ¼5½ }kjk varfoZ'V rFkk lnSo ls varfoZ'V fd;k le>k tk;xkA 3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼fn ;wukbVsM izkfoUlst½ ds LFkku ij izfrLFkkfirA

65

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 4À ¿¼19½ ^^eky^^ ds vUrxZr lHkh lkexzh] oLrq,a rFkk inkFkZ Hkh vk;saxs vkSj fo|qr~ Hkh vk;sxh(

^^eky^^

¼19&d½ ^^ljdkj^^ ds vUrxZr dsUnzh; ljdkj rFkk dksbZ jkT; ljdkj vk;sxh(

¼19&[k½ ^^ljdkjh izfrHkwfr;k¡^^ dk rkRi;Z dsUnzh; ljdkj ;k fdlh jkT; ljdkj dh izfrHkwfr;ksa ls gksxk(

¼19&x½ ^^jkT;iky** dk rkRi;Z mŸkj izns"k ds jkT;iky ls gksxk(À

1

¼20½ ^^mxh Qlysa** ds vUrxZr lHkh izdkj dh Qlysa] tks Hkwc) gks rFkk isM+ksa vkSj >kfM+;ksa ij yxs iŸks] Qwy vkSj Qy rFkk isM+ksa vkSj >kfM+;ksa ds vUnj dk jl Hkh vk;sxk(

^^mxh Qlysa^^

¿¼21½ ^^mPPk U;k;ky;** ;k ^^mPPk U;k;ky;] bykgkckn** dk rkRi;Z mŸkj izns"k ds mPp U;k;ky; ls gksxk(À

2

¼22½ ¿* * *À3 ¼23½ ^^LFkkoj lEifŸk** ds vUrxZr Hkwfe] Hkwfe ls mn~Hkwr gksus okys Qk;ns vkSj os oLrq;as] tks Hkwc) gks ;k fdlh oLrq ls LFkk;h :i ls tdM+h gqbZ gks] vk;sxh] fdUrq blds vUrxZr [kM+k dk'B] mxh Qlysa ;k ?kkl ugha vk;sxh( ^^LFkkoj lEifÙk^^

¼24½ ^^dkjkokl** dk rkRi;Z Hkkjrh; n.M lafgrk eas ;FkkifjHkkf'kr nksuksa eas lss fdlh Hkkafr ds dkjkokl ls gksxk(

¿¼24&d½ ^^fof/kd izfrfuf/k** dk ogh vFkZ gksxk] tks flfoy izfdz;k lafgrk] 1908 eas gS(À

4

¿¼25½ ^^LFkkuh; izkf/kdkjh^^ dk rkRi;Z fdlh E;qfufliy cksMZ ;k uxj& ikfydk] uxj egkikfydk] uksVhQkbM ,fj;k desVh] Vkmu ,fj;k desVh] ftyk ifj'kn~] dsUVwuesUV cksMZ] {ks= lfefr] xkao lHkk ;k fdlh vU; ,sls izkf/kdkjh ls] tks LFkkuh; Lok;Ÿk "kklu vFkok xkao iz"kklu ds iz;kstukFkZ la?kfVr fd;k x;k gks ;k tks fdlh uxjikfydk ;k LFkkuh; fuf/k dk fu;a=.k ;k izcU/k djus ds fy, oS/k :i ls gdnkj gks ;k ftls mldk fu;a=.k ;k izcU/k jkT; ljdkj }kjk lkSaik x;k gks] gksxk(

¼26½ ^^LFkkuh; fuf/k** dk rkRi;Z ,sls jktLo ls gksxk] ftldk izcaU/k ,sls fudk; }kjk fd;k tkrk gks] ftl ij pkgs lkekU;r;k dk;Zokfg;ksa ds ;k fof"k'V fo'k;ksa] tSls viuk ctV Lohd̀r djus] fof"k'V inks ads l̀fgr djus ;k mUgsa Hkjus dh Lohdf̀r nsus] NqV~Vh ds] isa"ku ds ;k vU; fu;eksa] fofu;eksa ;k mifof/k;ksa dks cukus ds lEcU/k eas fof/k ;k fof/kle izHkkoh fu;e }kjk] jkT; ljdkj dk fu;a=.k gks vkSj blds vUrxZr fdlh ,sls vU; fudk; ;k jktLo Hkh gksxk] ftls jkT; ljdkj }kjk bl :i eas fof"k'Vr;k vf/klwfpr fd;k tk;(À

5

1- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼10½ }kjk vUrfoZ'VA 2- mi;qZDr dh /kkjk 5 ¼7½ }kjk varfoZ'VA

3 - ¼fgt etsLVh½ vFkok ¼nh fdax½ dh ifjHkk'kk,a ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk fudkyh x;hA 4- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼8½ }kjk vUrfoZ'VA 5- mi;qZDr dh /kkjk 5 ¼9½ }kjk varfoZ'VA

66

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 4À ¼27½ ^^eftLVªsV** ds vUrxZr ,slk gj O;fDr vk;sxk] tks rRle; izoŸ̀k n.M izfdz;k lafgrk ds v/khu eftLVªsV dh lHkh ;k fdUgha "kfDr;ksa dk iz;ksx dj jgk gks(

^^eftLVªsV**

¼28½ ^^ekl** dk rkRi;Z fczfV"k dSys.Mj ds vuqlkj laxf.kr ekl ls gksxk( ¿¼28&d½ ^^ekrk** ds vUrxZr fdlh ,sls O;fDr dh n"kk eas] ftl ij ykxw fof/k nŸkd xzg.k vuqKkr djrh gks] nŸkd ekrk Hkh vk;sxh(À

1

^^ekl** ¼29½ ^^taxe lEifŸk** dk RkkRi;Z LFkkoj lEifŸk dks NksM+dj gj Hkkafr dh lEifŸk ls gksxk(

^^taxe lEifÙk**

¿¼29&d½ ^^vf/klwpuk** ;k ^^lkoZtfud lwpuk** dk rkRi;Z jkT; ds xtV eas izdkf"kr vf/klwpuk ls gksxk vkSj "kCn ^vf/klwfpr^ dk rn~uqlkj vFkZ yxk;k tk;sxk(À

2

¼30½ ^^"kiFk** ds vUrxZr ,sls O;fDr;ksa dh n"kk eas] tks "kiFk ysus ds LFkku ij izfrKku ;k ?kks'k.kk djus ds fy, fof/k }kjk vuqKkr gks] i zfrKku vkSj ?kks'k.kk Hkh vk;sxh(

^^"kiFk**

¼31½ ^^vijk/k** dk rkRi;Z fdlh ,sls dk;Z vFkok yksi ls gksxk] ftls rRle; izoŸ̀k fdlh fof/k }kjk n.Muh; fd;k x;k gks(

^^vijk/k**

¼32½ ^^Hkkx** dk rkRi;Z ml vf/kfu;e ;k fofu;e ds Hkkx ls gksxk] ftleas og "kCn vkrk gks(

^^Hkkx**

¼33½ ^^O;fDr^^ ds vUrxZr dksbZ dEiuh ;k laxe ;k O;f'V&fudk; Hkh vk;sxk] pkgs og fuxfer gks ;k ugha(

^^O;fDr^^

¿¼33&d½ ^^fofgr** dk rkRi;Z ml vf/kfu;e ds v/khu] ftleas og "kCn vk;k gks] cuk;s x;s fu;eksa }kjk fofgr ls gksxk(

¼33&[k½ ^^turk** ds vUrxZr turk dk dksbZ oxZ ;k izoxZ Hkh vk;sxk(À

3

¼34½ ^^yksd U;wlasl** dk rkRi;Z Hkkjrh; n.M izfd;k lafgrk eas ;FkkifjHkkf'kr yksd U;wlasl ls gksxk(

^^yksd U;wlasl**

¼35½ ^^jftLVªhdr̀** dk mi;ksx tc fdlh nLrkost ds ckjs eas fd;k tkrk gS rks mldk rkRi;Z nLrkostksa ds jftLVªhdj.k ds fy, rRle; izoŸ̀k fof/k ds v/khu fdlh ¿Hkkx d vFkok Hkkx x jkT;À

4

eas jftLVªhdr̀ ls gksxk( ^^jftLVªhd̀r**

¼36½ ^^fofu;e** dk rkRi;Z xouZesUV vkWQ bf.M;k ,sDV] 1870 ds v/khu cuk;s x;s fdlh fofu;e ls gksxk(

^^fofu;e**

¼37½ ^^fu;e** dk rkRi;Z fdlh vf/kfu;fefr }kjk iznŸk "kfDr dk iz;ksx djds cuk;s x;s fdlh fu;e ls gksxk vkSj blds vUrxZr fdlh vf/kfu;fefr ds v/khu fu;e ds :i eas cuk;k x;k fofu;e Hkh vk;sxk( ^^fu;e**

1- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼10½ }kjk varfoZ'VA 2- mi;qZDr dh /kkjk 5 ¼11½ }kjk varfoZ'VA

3- mi;qZDr dh /kkjk 5 ¼12½ }kjk vUrfoZ'VA

4- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼fn izkfoUlst½ ds LFkku ij izfrLFkkfir] tks ,MsIVs"ku vkWQ ykWt vkMZj] 1948 }kjk ¼Qkj fczfV"k bafM;k½ ds LFkku ij izfrLFkkfir fd;k x;k FkkA

67

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 4À ¼38½ ^^vuqlwph** dk rkRi;Z ml vf/kfu;e ;k fofu;e dh vuqlwph ls gksxk] ftleas og "kCn vkrk gks(

^^vuqlwph**

¿¼39½ ^^vuqlwfpr cSad** dk rkRi;Z fjtoZ cSad vf/kfu;e] 1934 dh f}rh; vuqlwph eas lfEefyr cSad ls gksxk(

¼39&d½ ^^vuqlwfpr tkfr;ksa** rFkk ^^vuqlwfpr tutkfr;ksâ ^ ds dze"k% os gh vFkZ gksaxs] tks lafo/kku esa gS(À

1

¼40½ ^^/kkjk** dk rkRi;Z ml vf/kfu;e ;k fofu;e dh /kkjk ls gksxk] ftleas og "kCn vkrk gks(

^^/kkjk**

¼41½ vius O;kdjf.kd :iHksnksa vkSj ltkrh; inksa lfgr ^gLrk{kj^ ds vUrxZr fdlh ,sls O;fDr ds izfr funsZ"k ls] tks viuk uke fy[kus eas vleFkZ gks] vius O;kdjf.kd :iHksnksa vkSj ltkrh; inksa lfgr ^^fpºu** Hkh vk;sxk( ^^gLrk{kj^*

¿¼42½ ^iq=* ds vUrxZr fdlh ,sls O;fDr dh n"kk eas] ftl ij ykxw fof/k nŸkd xzg.k vuqKkr djrh gks] nŸkd iq= Hkh vk;sxk(

¼42&d½ ^jkT;* dk rkRi;Z mŸkj izns"k ls gksxk vkSj lafo/kku ds izkjEHk gksus ds iwoZ dh fdlh vof/k ds lEcU/k eas] mlds vUrxZr ;wukbVsM izkfoUlst Hkh vk;sxk(

¼42&[k½ ^^ifjfu;r l ays[k** dk rkRi;Z fdlh ,slh vf/klwpuk] vkns"k] Ldhe] fu;e] izi= ;k mifof/k ls gS] tks fdlh vf/kfu;fefr ds v/khu tkjh dh x;h gks vkSj fof/k dk cy j[krh gks(

¼42&x½ ^^jkT; ljdkj** dk rkRi;Z mŸkj izns"k ljdkj ls gksxk vkSj lafo/kku ds vuqPNsn 258&d ds v/khu dsUnzh; ljdkj dks lkSais x;s d`R;ksa ds lEcU/k eas mlds vUrxZr] mDr vuqPNsn ds v/khu dsUnzh; ljdkj dks fn;s x;s izkf/kdkj ds foLrkj ds Hkhrj dk;Zjr dsUnzh; ljdkj Hkh vk;sxh(À

2

¼43½ ^^mi/kkjk** dk rkRi;Z ml /kkjk dh] ftleas og "kCn vkrk gks] mi/kkjk ls gksxk(

^^mi/kkjk**

¼44½ vius O;kdjf.kd :iHksnksa vkSj ltkrh; inksa lfgr ^^"kiFk ysuk^^ ds vUrxZr ,sls O;fDr;ksa dh n"kk eas] ftUgsa "kiFk ysus ds LFkku ij izfrKku ;k ?kks'k.kk djus ds fy, fof/k }kjk vuqKk nh xbZ gks] izfrKku djuk vkSj ?kks'k.kk djuk] vk;saxs(

^^"kiFk ysuk^^

¿¼44&d½ ^^vLFkk;h vf/kfu;e** dk rkRi;Z ,sls vf/kfu;e ls gksxk] ftls fdlh fof"k'V vof/k dh lekfIr ij ;k dksbZ fof"k'V ?kVuk gksus ij ;k fdlh fof"k'V fnu dks] izHkkoh ;k izorZuh; ugha jg tkuk gS(À

3

¿¼45½ ^^mŸkj izns"k** dk rkRi;Z lafo/kku ds v/khu mŸkj izns"k jkT; {ks= eas rRle; lekfo'V leLr jkT; {ks=ksa ls gksxk(À

4

¿¼46½ ^^mŸkj izns"k vf/kfu;e^^ dk rkRi;Z && 1- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼13½ }kjk vUrfoZ'VA 2- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼14½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 5 ¼15½ }kjk varfoZ'VA

4- mi;qZDr dh /kkjk 5 ¼16½ }kjk varfoZ'VA

68

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 4À ¼d½ lafo/kku ds izkjEHk ds iwoZ cuk;h x;h fdlh fof/k ds lEcU/k eas] ,sls vf/kfu;e ls gksxk] tks bafM;u dkmaflYl ,sDV~l] 1861 ds ;k bafM;u dkmaflYl ,sDV~l] 1861 vkSj 1892 ds ;k bafM;u dkmafly ,sDV~l] 1861 ls 1909 rd ds ;k xouZesUV vkWQ bf.M;k ,sDV] 1915 ds v/khu ukFkZ osLVuZ izkfoUlst vkSj vo/k ¼;k vkxjk vkSj vo/k ds la;qDr izkUr½ ds ys¶VhusUV xouZj&bu&dkmafly }kjk ;k xouZesUV vkQ bafM;k ,sDV ds v/khu la;qDr izkUr ds LFkkuh; fo/kku e.My ;k xouZj }kjk ;k xouZesUV vkWQ bf.M;k ,sDV] 1935 ds v/khu la;qDr izkUr ds izkUrh; fo/kku e.My ;k xouZj }kjk cuk;k x;k gks( vkSj

¼[k½ lafo/kku ds izkjEHk ds i"pkr~ cuk;h xbZ fdlh fof/k ds lEcU/k eas] ,sls vf/kfu;e ls gksxk] tks jkT; fo/kku e.My }kjk ikfjr fd;k x;k gks vkSj mlds vUrxZr jk'Vªifr ;k lafo/kku ds vuqPN sn 357 ds [k.M ¼1½ ds mi[k.M ¼d½ eas fufnZ'V vU; izkf/kdkjh }kjk jkT; fo/kku e.My dh "kfDr;ksa dk iz;ksx djds cuk;h x;h dksbZ fof/k Hkh vk;sxh(À

1

¼47½ ^^ty;ku** ds vUrxZr dksbZ iksr ;k ukSdk ;k ukSifjogu esa mi;ksx eas yk;k tkus okyk fdlh vU; Hkk¡fr dk ty;ku vk;sxk( ^^ty;ku**

¼48½ ^^fcy** ds vUrxZr dksM+i= vkSj lEifŸk dk LosPNk ls ej.kksŸkj O;;u djus okyk izR;sd ys[k vk;sxk(

^^fcy**

¼49½ ^^ys[ku** ds izfr funsZ"k djus okys inksa dk ,slk vFkZ yxk;k tk;sxk fd mlds vUrxZr eqnz.k] f"kyk&eqnz.k] QksVksfp=.k vkSj "kCnksa dk n"̀; :i eas :i.k ;k izR;qRiknu djus ds vU;

¼50½ ^^o'kZ** dk rkRi;Z fczfV"k dSys.Mj ds vuqlkj laxf.kr o'kZ ls gksxk( ^^o'kZ** ¿¼51½ fdlh dsUnzh; vf/kfu;e ds izfr fdlh funsZ"k dk ,sls vFkZ yxk;k tk;xk ekuks og mŸkj izns"k eas ykxw gksus ds lEcU/k eas] le;≤ ij ;Fkkla"kksf/kr ml vf/kfu;e ds izfr funsZ"k gks vkSj flfoy izfdz;k lafgrk] 1908 dh n"kk eas ,sls vFkZ yxk;k tk;xk ekuksa og mPp U;k;ky; }kjk ml lafgrk dh /kkjk 122 ds v/khu izFke vuqlwph eas vUrfoZ'V fu;eksa eas le;≤ ij fd;s x;s fdUgha vfHk"kwU;uksa] ifjorZukas rFkk ifjo)Zuksa ds Hkh v/khu jgrs gq, ml lafgrk ds izfr funsZ"k gks(

¼52½ fdlh jktLo fMohtu] ftyk ;k ijxuk vFkok fdlh LFkkuh; izkf/kdkjh dh vf/kdkfjrk ds Hkhrj ds fdlh LFkkuh; {ks= ds izfr fdlh funsZ"k dk ,sls vFkZ yxk;k tk;xk ekuksa og ,sls jktLo fMohtu] ftyk ;k ijxuk vFkok LFkkuh; {ks= dh le;≤ ij ;FkkifjofrZr lhekvksa lfgr mlds izfr funsZ"k gks( ¼53½ ftyk U;k;k/kh"k] flfoy U;k;k/kh"k ;k eqaflQ ds izfr fdlh funsZ"k dk ,slk vFkZ yxk;k tk;xk ekuksa mlds vUrxZr] ;FkkfLFkfr] fdlh ,sls vij ftyk U;k;k/kh"k] vij flfoy U;k;k/kh"k ;k vij eqaflQ ds izfr funsZ"k Hkh gS] ftls ml ftyk U;k;k/kh"k }kjk ¼ftlds v/khuLFk ,slk vf/kdkjh iz"kkldh; :i ls gks½ dksbZ ekeyk fuiVkus ds fy;s leuqnsf"kr fd;k tk;AÀ

2

1- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 5 ¼17½ }kjk vUrfoZ'VA 2- mi;qZDr dh /kkj 5 ¼18½ }kjk varfoZ'VA

69

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 4d&6À ¿4&d&& izR;sd mŸkj izns"k vf/kfu;e eas] tc dksbZ "kCn ifjHkkf'kr gks rks & O;kdjf.kd :i&Hksn vkSj ltkrh; in

¼d½ og ifjHkk'kk rc rd ykxw gksxh tc rd fd vf/kfu;e ds izlax ls

vU;Fkk visf{kr u gks(

¼[k½ ml "kCn ds O;kdjf.kd :iHksnksa vkSj ltkrh; inks ads rnuq:i vFkZ gksaxsAÀ

1

vFkkZUo;u ds lk/kkj.k fu;e 5&& ¿¼1½ tgka fd fdlh mŸkj izns"k vf/kfu;e dk fdlh fof"k'V fnu dks izorZu eas vkuk vfHkO;Dr u gks] ogka

vf/kfu;fefr;ksa dk izorZu

eas vkuk

¼d½ lafo/kku ds izkjEHk ds iwoZ cuk, x, fdlh mŸkj izns"k vf/kfu;e dh n"kk eas] ;fn og fo/kku e.My }kjk cuk;k x;k vf/kfu;e gks] og ml fnu dks izorZu eas vk;sxk tc ml ij fLFkfr dh vis{kkuqlkj xouZj] xouZj tujy ;k fgt eStsLVh dh vuqefr ljdkjh xtV eas igyh ckj izdkf"kr dh tk; vkSj ;fn og xouZj }kjk cuk;k x;k vf/kfu;e gks rks og ml fnu dks izorZu eas vk;sxk tc og vf/kfu;e ds :i eas ljdkjh xtV eas igyh ckj izdkf"kr fd;k tk;( ¼[k½ lafo/kku ds izkjEHk ds i"pkr~ cuk;s x;s fdlh mŸkj izns"k vf/kfu;e dh n"kk eas] og ml fnu dks izorZu eas vk;sxk tc ml ij] fLFkfr dh vis{kkuqlkj] jkT;iky ;k jk'Vªifr dh vuqefr ljdkjh xtV eas igyh ckj izdkf"kr dh tk;AÀ

2

¼2½ tc rd fd rRizfrdwy vfHkO;Dr u gks] fdlh ¿mŸkj izns"kÀ

3

vf/kfu;e dk ,slk vFkZ yxk;k tk;sxk fd og vius izkjEHk ds iwoZorhZ fnu dk volku gksrs gh izorZu eas vk x;k gSA

6&& tgka fd dksbZ ¿mÙkj izns"kÀ

3

vf/kfu;e vc rd cukbZ xbZ ;k ,rRi"pkr~ cukbZ tkus okyh fdlh vf/kfu;fefr dks fujflr dj nsrk gS rks tc rd dksbZ fHkUu vk"k; u izrhr gks] og fujlu&

fujlu dk izHkko

¼d½ ml fujlu ds i zHkko"khy gksus ds le; vizoÙ̀k ;k vfo|eku fdlh ckr dks iquthZfor ugha djsxk( vFkok

¼[k½ bl izdkj fujflr fdlh vf/kfu;fefr ds iwoZ izorZu ij ;k rn~/khu lE;d :i ls dh xbZ ;k lgt dh xbZ fdlh ckr ij izHkko ugha Mkysxk( vFkok ¼x½ bl izdkj fujflr fdlh vf/kfu;fefr ds v/khu vftZr] izksn~Hkwr ;k mixr fdlh vf/kdkj] fo"ks'kkf/kdkj] ck/;rk ;k nkf;Ro ij izHkko ugha Mkysxk( vFkok

¼?k½ bl izdkj fujflr fdlh vf/kfu;fefr ds fo:) fd;s x;s fdlh vijk/k dh ckor mixr fdlh "kkfLr] leigj.k ;k n.M ij izHkko ugha Mkysxk( vFkok

1- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 6 }kjk varfoZ'VA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk izfrLFkkfirA

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA

70

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 6d&8À ¼³½ fujlu djus okys vf/kfu;e ds izorZu eas vkus ds iwoZ] fdlh ;FkkiwokZsDr ,sls vf/kdkj] fo"ks'kkf/kdkj] ck/;rk] nkf;Ro] "kkfLr] leigj.k ;k n.M ds ckjs eas] izkjEHk gq, fdlh mipkj ;k vUos'k.k ;k fof/kd dk;Zokgh ij izHkko ugha Mkysxk(

vkSj ,slk dksbZ mipkj bl izdkj izofrZr fd;k tk ldsxk vkSj ,sls fdlh vUos'k.k ;k fof/kd dk;Zokgh dks bl izdkj tkjh j[kk rFkk lekIr fd;k tk ldsxk vkSj ,slh fdlh "kkfLr] leigj.k ;k n.M dks bl izdkj vf/kjksfir fd;k tk ldsxk ekuksa og fujlu djus okyk vf/kfu;e ikfjr gh u gqvk gksA ¿6&d&& fdlh vLFkk;h mÙkj izns"k vf/kfu;e dk ,sls vFkZ yxk;k tk;xk ekuksa og Bhd ml fnu dh lekfIr ij] ftldks og voflr gks] izorZu eas ugha jg x;k gSA vLFkk;h vf/kfu;eksa ds

volku dk le;

6&[k&& tgka fd fdlh vLFkk;h mÙkj izns"k vf/kfu;e dk volku gks tk;] ogka ml ij /kkjk 6 vkSj 24 ds micU/k mlh izdkj ykxw gksaxs] ftl izdkj fd os fdlh mÙkj izns"k vf/kfu;e }kjk fdlh vf/kfu;fefr ds fujflr fd;s tkus ij ykxw gksrs gSaA volku dk izHkko

6&x&& ¼1½ mi/kkjk ¼2½ eas] tSlk micfU/kr gS] mlds flok;] tgka fd dksbZ mÙkj izns"k vf/kfu;e fdlh fo'k; ds vfHkO;Dr yksi] vUr%LFkkiu ;k izfrLFkkiu }kjk fdlh mÙkj izns"k vf/kfu;e ;k fofu;e dk ikB la"kksf/kr djrk gS vkSj vkSj rRi"pkr~ la"kks/ku vf/kfu;fefr dks fujflr dj fn;k tkrk gS] ogka ,sls fujlu ls] fdlh ,sls l a"kks/ku ds] tks bl izdkj fujflr vf/kfu;fefr }kjk fd;k x;k gks vkSj ,sls fujlu ds lEk; izorZu eas gks] tkjh jgus ij dksbZ izHkko ugha iM+sxkA

¼2½ tgka fd ikB dk ,slk la"kks/ku fdlh vLFkk;h mÙkj izns"k vf/kfu;e }kjk ;k fdlh v/;kns"k }kjk vFkok jk'Vªifr ;k lafo/kku ds vuqPNsn 357 ds [k.M ¼1½ ds mi[k.M ¼d½ eas fufnZ'V vU; izkf/kdkjh }kjk jkT; fo/kku e.My dh "kfDr;ksa dk iz;ksx djds cuk;h x;h fdlh fof/k }kjk fd;k tk; vkSj ,slk vf/kfu;e] v/;kns"k ;k vU; fof/k ¼ifj'dkj lfgr vFkok fcuk ifj'dkj ds½ iqu% vf/kfu;fer gq, fcuk izorZu eas u jg tk;] ogka ,rn~}kjk ikB eas fd;k x;k ,slk la"kks/ku Hkh izorZu eas u jg tk;xkAÀ

2

vU; fof/k;ksa eas ikBh; la"kks/ku djus okyh fof/k dk fujlu vFkok volku 7&& fdlh iw.kZr% ;k va"kr% fujflr vf/kfu;fefr dks] iw.kZr% ;k va"kr% iquthZfor djus ds Ikz;kstu ds fy, fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e eas] ml iz;kstu dks Li'V :Ik ls vfHkO;Dr dj nsuk vko";d gksxkA fujflr vf/kfu;fefr;ksa

dk iquthZfor gksuk

8&& ¿¼1½À

3

tgka fd dksbZ ¿mÙkj izns"kÀ

1

vf/kfu;e] iwoZorhZ vf/kfu;fefr ds fdlh micU/k dks fujflr vkSj ifj'dkj lfgr ;k jfgr] iqu% vf/kfu;fer djrk gS] ogka tc rd fd dksbZ fHkUu vk"k; izrhr u gks] bl izdkj fujflr micU/k ds izfr fdlh vU; vf/kfu;fefr ;k fdlh fy[kr eas] ds funs"kksa dk ;g vFkZ yxk;k tk;sxk fd os bl izdkj iqu% vf/kfu;fer micU/k ds izfr funksZ"k gSA

¿¼2½ tgka fd fdlh vf/kfu;fefr dk laf{kIr uke fdlh mÙkj izns"k vf/kfu;e }kjk la"kksf/kr fd;k tkrk gS] ogka fdlh vU; vf/kfu;fefr eas ml vf/kfu;fefr ds iqjkus laf{kIr uke ds izfr funsZ"k dk ,slk vFkZ yxk;k tk;xk ekuks og ml vf/kfu;fefr ds u;s laf{kIr uke ds izfr funsZ"k gksAÀ

3

fujflr vf/kfu;fefr;ksa ds izfr fd, x, fucZU/ku dk vFkkZUo;u

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 2- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 7 }kjk vUrfoZ'VA 3- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 8 }kjk /kkjk 8 mldh mi/kkjk ¼1½ ds :Ik eas iqulaZ[;kfdr dh xbZ vkSj u;h mi/kkjk ¼2½ vUrfoZ'V dh x;hA

71

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 9&13À 9&& fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e eas fdlh fnukofy ;k le; dh fdlh vU; dkykof/k ds izFke fnu dks vioftZr djus ds iz;kstu ds fy, ^^ls** "kCn dk mi;ksx rFkk fdlh fnukofy ;k le; dh fdlh vU; dkykof/k ds vfUre fnu dks lfEefyr djus ds fy, ^rd** "kCn dk mi;ksx djuk Ik;kZIr gksxkA

le; dk izkjEHk vkSj

Ik;Zolku

10&& tgka fd fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk fdlh dk;Z ;k dk;Zokgh dk fdlh U;k;ky; ;k dk;kZy; eas fdlh fuf"pr fnukad dks ;k fdlh fofgr dkykof/k ds Hkhrj fd;k tkuk fufnZ'V ;k vuqKkr gks] ogka ;fn og U;k;ky; ;k dk;kZy; ml fnu ;k ml fofgr dkykof/k ds vfUre fnu cUn gks rks ;fn og dk;Z ;k dk;Zokgh ml fudV vkxkeh fnu dks tc og U;k;ky; ;k dk;kZy; [kqys] dks tkrh gS rks og lE;d le; eas dh xbZ ekuh tk;sxh %

izfrcU/k ;g gS fd bl /kkjk dh dksbZ Hkh ckr ,sls dk;Z ;k dk;Zokgh ij ykxw u gksxh] ftl ij bf.M;u fyfeVs"ku ,sDV] 1877 ykxw gksA

le; dh lax.kuk

¿10&d&& mÙkj izns"k vf/kfu;e ds fdlh micU/k dh ik"oZ&fVIif.k;ksa vkSj fdlh ,sls micU/k ds lkeus fdlh iwoZorhZ vf/kfu;fer dh la[;k vkSj o'kZ ds izfr funsZ"k ds ckjs eas ;g le>k tk;xk fd os dsoy funsZ"k dh lqfo/kk ds fy, j[ks x;s gSa vkSj os vf/kfu;e ds Hkkx ugha gksaxsA

ik"oZ fVIif.k;ksa dk

vf/kfu;e dk Hkkx u gksuk

10&[k&& tgka fd dksbZ mÙkj izns"k vf/kfu;e fdlh Hkh izdkj ds "kCnksa }kjk dksbZ fuxfer fudk; la?kfVr djrk gS] ogka ml fuxfer fudk; dk "kk"or mÙkjkf/kdkj gksxk vkSj mldh ,d lkekU; eqnzk gksxh vkSj og vius fuxfer uke ls lafonk dj ldsxk vkSj og pkgs taxe ;k LFkkoj lEifÙk vftZr dj ldsxk] /kkj.k dj ldsxk vkSj mldk fuLrkj.k dj ldsxk vkSj vius fuxfer uke ls og okn yk ldsxk ;k mlds fo:) okn yk;k tk ldsxkA

fuxeu dk izHkko

10&x&& tgka fd fdlh mÙkj izns"k vf/kfu;e }kjk dksbZ izi= fofgr fd;k tk;] ogka mleas fdafpr :Ik Hksn] tks lkj ij izHkko u Mkyrk gks ;k Hkqykok nsus ds fy, izdfYir u gks] mls vfof/kekU; u cuk;sxkAÀ

2

izi= eas :Ik Hksn 11& fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e ds iz;kstuksa ds fy, fdlh nwjh dh eki djus eas ml nwjh dks] tc rd fd fHkUu vk"k; izrhr u gks] {kSfrt lery ij ljy js[kk eas ekik tk;sxkA

nwfj;ksa dh eki

12&& tgka fd fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk dksbZ lhek "kqYd ;k mRikn&

"kqYd ;k ,slh gh izdf̀r dk dksbZ "kqYd fdlh eky ;k okf.kT; ds fdlh fn, gq, ifjek.k ij] rksy] eki ;k ewY; ds vuqlkj mnxzg.kh; gks] ogka fdlh vf/kd ;k U;wu ifj.kke ij oSlk gh "kqYd mlh nj ds vuqlkj mn~xzg.kh; gksxkA

vf/kfu;fefr;ksa dk "kqYd

dk vkuqikfrd le>k

tkuk

13&& tc rd fo'k; ;k izlax eas dksbZ ckr fo:) u gks] leLr ¿mÙkj izns"kÀ

1

vf/kfu;eksa eas %& ¼1½ ;g le>k tk;sxk fd iqfyax okpd "kCnksa ds vUrxZr fL=;ka Hkh g aS( vkSj] fyax vkSj opu

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds LFkku ij izfrLFkkfirA 2- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 9 }kjk c<+k;h x;hA

72

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 14&19dÀ ¼2½ ,d opu "kCnksa ds vUrxZr cgqopu vk;sxk vkSj cgqopu "kCnksa ds vUrxZr ,d opu vk;sxkA

"kfDr;ka vkSj d̀R;dkjh 14&& tgka fd fdlh ¿mÙkj izn s"kÀ

1

vf/kfu;e }kjk ¿* * *À

2

dksbZ "kfDr iznÙk gks] ogka ml "kfDr dk iz;ksx volj dh vis{kkuqlkj] le;≤ ij fd;k tk ldsxkA jkT; ljdkj dks iznÙk

"kfDr;ksa dk le;≤ ij iz;ksDrO; gksuk 15&& tgka fd fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk] fdlh in dks Hkjus ;k fdlh dR̀; dk fu'iknu djus ds fy, fdlh O;fDr dks fu;qDr djus dh "kfDr iznÙk gks] ogka tc rd fd vfHkO;Dr :Ik ls vU;Fkk micfU/kr u gks] ,slh dksbZ fu;qfDr ;k rks uke ls ;k inkfHk/kku ls dh tk ldsxhA

fu;qDr djus dh "kfDr ds

vUrxZr insu fu;qDr

djus dh izfo'V dk gksuk

¿16&& tgka fd fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk dksbZ fu;qfDr djus dh "kfDr iznÙk gks] ogka tc rd fd fHkUu vk"k; izrhr u gks] ml izkf/kdkjh dks] ftls fu;qfDr djus dh rRle; "kfDr gks ;g "kfDr Hkh gksxh fd og fdlh ,sls O;fDr dks] tks "kfDr ds iz;ksx eas mlds }kjk ;k fdlh vU; izkf/kdkjh }kjk fu;qDr fd;k x;k gks] fuyfEcr dj lds] inP;qr dj lds] gVk lds ;k vU;Fkk mldk inkof/k lekIr dj ldsAÀ

3

fu;qDr djus dh "kfDr ds vUrxZr fuyfEcr djus] inP;qr djus ;k vU;Fkk inkof/k lekIr djus dh "kfDr dk gksuk 17&& fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e eas] ;g minf"kZr djus ds iz;kstu ds fy, fd dksbZ fof/k fdlh in ds dR̀;ksa dk rRle; fu'iknu djus okys izR;sd O;fDr ;k O;fDr la[;k ij ykxw gS] ml vf/kdkjh dk] tks orZeku le; esa dR̀;ksa dk fu'iknu dj jgk gks] ;k ml vf/kdkjh dk] ftlds }kjk d`R;ksa dk lkekU;r% fu'iknu fd;k tkrk gS] inuke mfYyf[kr djuk Ik;kZIr gksxkA

d`R;dkfj;ksa dk izfrLFkkiu

18&& fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e eas] fdUgha dR̀;dkfj;ksa ds ;k "kk"or mÙkjkf/kdkj j[kus okys fu;eksa ds mÙkjofrZ;ksa ls fdlh fof/k ds lEcU/k dks minf"kZr djus ds iz;kstu ds fy, dR̀;dkfj;ksa ls ;k fuxeksa ls mldk lEcU/k vfHkO;Dr djuk Ik;kZIr gksxkA

mÙkjorhZ

19&& fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e eas] ;g vfHkO;Dr djus ds iz;kstu ds fy, fd fdlh dk;kZy; ds eq[; ;k ofj'B ls lEcfU/kr fof/k mu miinh;k sa ;k v/khuLFkksa ij] tks vius ofj'B ds LFkku ij ml in ds drZO;ksa dk oS/k :Ik ls ikyu dj jgs gksa] ykxw gksxh] ml ofj'B ds drZO;ksa dks fofgr dj nsuk Ik;kZIr gksxkA

dk;kZy; ds eq[; vkSj

v/khuLFk

¿19&d& tgka fd fdlh mÙkj izns"k vf/kfu;e }kjk fdlh O;fDr] vf/kdkjh ;k dR̀;dkjh dks fdlh dk;Z ;k ckr dks djus ;k mlds fd;s tkus dks izoÙ̀k djus ds fy, dksbZ "kfDr nh tk;] ogka ;g le>k tk;xk fd ,slh leLr "kfDr;ka Hkh nh xbZ gS] tks ,sls dk;Z ;k ckr dks djus ;k mlds fd;s tkus dk izo`Ùk djus ds fy, ml O;fDr] vf/kdkjh ;k dR̀;dkjh dks leFkZ cukus ds fy, vko";d gksAÀ

4

vkuq'kafxd "kfDr;ka 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds LFkku ij izfrLFkkfirA 2- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 10 }kjk fudkys x;sA 3- mi;qZDr dh /kkjk 11 }kjk izfrLFkkfirA

4- mi;qZDr dh /kkjk 12 }kjk izfrLFkkfirA

73

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 20&23À vf/kfu;e ds v/khu tkjh fd;s x;s ifjfu;r lays[kksa

3

ds lEcU/k eas micU/k 20&& ¿¼1½À

4

tgka fd fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk dksbZ ¿ifjfu;r lays[kÀ

5

dks tkjh djus dh "kfDr iznÙk dh x;h gks] ogka tc rd fd fo'k; ;k izlax eas dksbZ ckr fo:) u gks] ¿ifjfu;r lays[kÀ

5

eas iz;qDr inksa ds dze"k% os gh vFkZ gksaxs] tks "kfDr iznÙk djus okys vf/kfu;e eas gSA

vf/kfu;fefr;ksa ds v/khu

tkjh fd, x, vkns"kksa vkfn

dk vFkkZUo;u

¿¼2½ /kkjk 4] 4&d] 6] 6&d] 6&[k] 7] 8] 9] 10] 10&d] 10&x] 11] 12] 13] 14] 15]

16] 17] 18] 19] 19&d vkSj 28 ds micU/k fdlh mÙkj izns"k vf/kfu;e ds v/khu tkjh fd;s x;s fdlh ifjfu;r lays[k ds lEcU/k eas] vko";d ifjorZuksa lfgr] oSls gh ykxw gksaxs] tSls os fdlh mÙkj izns"k vf/kfu;e ds lEcU/k eas ykxw gksrs gSaAÀ

6

21&& tgka fd fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk dksbZ ¿ifjfu;r lays[kksaÀ

5

dks tkjh djus dh "kfDr iznÙk dh x;h gks] ogka bl izdkj ¿tkjh fd;s x;s ifjfu;r lays[kksaÀ

7

esa tksM+us mUgsa la"kksf/kr djus ;k mueas QsjQkj djus ;k mudks fo[kf.Mr djus dh oSlh gh jhfr ls vkSj oSlh gh eatwjh vkSj "krksZa ds ¼;fn dksbZ gks½ v/khu jgrs gq,] iz;ksDrO; "kfDr] ml "kfDr ds vUrxZr gSA

vkys[kksa] fu;eksa ;k mifof/k;ksa

ds cukus dh "kfDr ds

vUrxZr mueas tksM+us] mudk

la"kks/ku djus] muesa QsjQkj

djus ;k mudk fo[k.Mu

djus dh "kfDRk dk gksuk

¿22&& tgka fd fdlh ,sls mÙkj izns"k vf/kfu;e ds] ftls ml fnukad dks izoÙ̀k ugha gksuk gS tc rd fd mls ljdkjh xtV eas igyh ckj izdkf"kr fd;k tk;] ykxw gksus ds lEcU/k eas vFkok rn~/khu ;k mlds }kjk la"kksf/kr fdlh vf/kfu;fefr ds v/khu iz;ksDrO; fdlh "kfDr ds iz;ksx eas vFkok rn~/khu fdlh U;k;ky; ;k dk;kZy; dh LFkkiuk ;k fdlh U;k;k/kh"k ;k fdlh vf/kdkjh dh fu;qfDr ds lEcU/k eas] vFkok ml O;fDr ds] ftlds }kjk ;k ml le; ds tc] ;k ml LFkku ds] tgka] ;k ml jhfr ds] ftlls ;k mu Qhlksa] djksa] midjksa ;k vU; ns;ksa ds] ftuds fy, ml vf/kfu;e ds v/khu dksbZ ckr dh tkuh gks] lEcU/k eas ¿ifjfu;r lays[k tkjh djusÀ

8

dh "kfDr ml vf/kfu;e }kjk iznÙk gks ogka og

"kfDr ml vf/kfu;e ds iwoksZDr jhfr ls izdkf"kr gksus ds Ik"pkr~ fdlh Hkh le; iz;ksx eas yk;h tk ldsxh fdUrq ¿bl izdkj tkjh fd;s x;s ifjfu;r lays[k rc rd izHkko"khy u gksaxsÀ

8

tc rd ml vf/kfu;e dk izkjEHk u gks tk;AÀ

2

vf/kfu;fefr;ks ds izdk"ku vkSj izkjEHk gksus ds chp fu;eksa ;k mifof/k;ksa dk cuk;k tkuk rFkk vkns"kksa dk tkjh fd;k tkuk

23&& ¿¼1½À

9

tgka fd fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk fu;e ;k mifof/k;ka cukus dh "kfDr dk bl "krZ ds v/khu fn;k tkuk vfHkO;Dr gks fd fu;e ;k mifof/k;ka iwoZ izdk"ku ds Ik"pkr~ cukbZ tk;a] ogka fuEufyf[kr micU/k ykxw gksaxs( vFkkZr~ %& fu;eksa ;k mifof/k;ksa ds iwoZ

izdk"ku ds Ik"pkr~ cuk;s

tkus ds lEcU/k eas ykxw gksus

okys micU/k

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds LFkku ij izfrLFkkfirA 2- mÙkj izns"k vf/kfu;e la[;k 5] 1957 dh /kkjk 3 }kjk izfrLFkkfirA 3- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 13 }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 14 }kjk /kkjk 20 dks mldh mi/kkjk ¼1½ ds :Ik eas iqulaZ[;kfdr fd;k x;kA 5- mi;qZDr dh /kkjk 14 ¼d½ }kjk vUrfoZ'VA

6- mi;qZDr dh /kkjk 14 ¼[k½ }kjk vUrfoZ'VA

7- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 15 }kjk izfrLFkkfirA 8- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 16 }kjk izfrLFkkfirA 9- mi;qZDr dh /kkjk 17 }kjk /kkjk 23 dks mldh mi/kkjk ¼1½ ds :Ik eas rFkk [k.M ¼1½ ls ¼5½ dks [k.M ¼d½ ls ¼³½ ds :Ik eas iqulaZ[;kfdr fd;k x;k rFkk mlds Ik"pkr~ mi/kkjk,a ¼2½ o ¼3½ varfoZ'V dh x;hA

74

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 23&dÀ ¿¼d½À

1

fu;eksa ;k mifof/k;ksa dks cukus dh "kfDr j[kus okyk izkf/kdkjh] mUgsa cukus ds iwoZ] mu O;fDr;ksa dh tkudkjh ds fy,] ftu ij ,rn~}kjk izHkko iM+uk lEHkkO; gks] izLFkkfir fu;eksa ;k mifof/k;ksa dk izk:Ik izdkf"kr djsxk( ¿¼[k½À

1

og izdk"ku ,slh jhfr ls fd;k tk;sxk] ftls og izkf/kdkjh Ik;kZIr le>s ;k ;fn iwoZ izdk"ku ds ckjs eas dh "krZ ,slh vis{kk djs rks ,slh jhfr ls fd;k tk;sxk] ftls ¿lEc) ljdkjÀ

2

fofgr djs( ¿¼x½À

1

ml izk:Ik ds lkFk ,d uksfVl izdkf"kr fd;k tk;xk] ftleas og fnuk¡d fofufnZ'V gksxk] ftldks ;k ftlds Ik"pkr~ ml izk:Ik ij fopkj fd;k tk;xk( ¿¼?k½À

1

fu;eksa ;k mifof/k;ksa dks cukus dh "kfDr j[kus okyk izkf/kdkjh vkSj tgka fd fu;e ;k mifof/k;ka fdlh vU; izkf/kdkjh dh Lohdf̀r] vuqeksnu ;k lgefr ls cukbZ tkuh gks] ogka og izkf/kdkjh Hkh ,slh fdlh vkifÙk ;k lq>ko ij fopkj djsxk] tks fu;eksa ;k mifof/k;ksa dks cukus dh "kfDr j[kus okys izkf/kdkjh dks bl izdkj fofufnZ'V fnuk¡d ls iwoZ ml izk:Ik ds lEcU/k eas fdlh O;fDr ls izkIr gks( ¿¼³½À

1

fu;eksa ;k mifof/k;ksa dks iwoZ izdk"ku ds Ik"pkr~ cukus dh "kfDr dk iz;ksx djds cuk;s x;s rkRif;Zr fu;e ;k mifof/k dk ¿ljdkjh xtVÀ

3

esa izdk"ku bl ckr dk fu"pk;d lcwr gksxk fd ml fu;e ;k mifof/k dks lE;d :Ik ls cuk;k x;k gSA

¿¼2½ mi/kkjk ¼1½ ds [k.M ¼x½ eas fufnZ'V fnukad izLFkkfir fu;eksa ;k mifof/k;ksa dk izk:Ik ml mi/kkjk ds [k.M ¼d½ ds v/khu izdkf"kr fd;s tkus ds fnukad ds ,d ekl dh vof/k ds volku ds fnu ls iwoZ dk fnukad u gksxkA

¼3½ mi/kkjk ¼1½ vkSj ¼2½ ds micU/kksa ds gksrs gq, Hkh] tgka fd jkT; ljdkj dk lek/kku gks tk; fd ,slh ifjfLFkfr;k¡ fo|eku gS] ftuds dkj.k mls rkRdkfyd izHkko nsrs gq, ;k ,d ekl dh vof/k ds iwoZ ds fnukad ls fu;e ;k mi&fof/k;ka cukuk vko";d gS rks og dksbZ ,sls fu;e ;k mi&fof/k;ka ;FkkfLFkfr] iwoZ izdk"ku ds fcuk cuk ldsxh ;k mi/kkjk ¼1½ ds [k.M ¼x½ eas fufnZ'V fnukad izLFkkfir fu;eksa ;k mifof/k;ksa ds izdk"ku ds fnukad ls ,d ekl dh vof/k ds volku ds fnu ls iwoZ dk fu;r dj ldsxhAÀ

4

¿23&d&& ¼1½ fdlh mÙkj izns"k vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s lHkh fu;e] cuk;s tkus ds Ik"pkr~ ;Fkk"kD;"kh?kz] jkT; fo/kku e.My ds izR;sd lnu ds le{k] tc og l= eas gks] dqy feykdj de ls de rhl fnu dh vof/k ds fy,] tks mlds ,d l= eas ;k nks ;k vf/kd dzeorhZ l=ksa eas lekfo'V gks ldsxh] j[ks tk;saxs vkSj tc rd fd dksbZ Ik"pkr~orhZ fnukad fu;r u fd;k tk;] xtV eas vius izdkf"kr gksus ds fnukad ls] ,sls ifj'dkjksa ;k vfHk"kwU;uksa ds v/khu jgrs gq, izHkkoh gksxs] tks fo/kku e.My ds nksuksa lnu mDr vof/k eas djus ds fy, lger gks tk;sa fdUrq bl izdkj fd dksbZ ,slk ifj'dkj ;k vfHk"kwU;u rn~/khu igys dh x;h fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkA fu;eksa ds izHkkoh gksus dk

fnukad rFkk mu ij

fo/kku e.My dk fu;a=.k

1- m0iz0 vf/kfu;e la[;k 54 o'kZ 1975 dh /kkjk 17 }kjk /kkjk 23 dks mldh mi/kkjk ¼1½ ds :Ik eas rFkk [k.M ¼1½ ls ¼5½ dks [k.M ¼d½ ls ¼³½ ds :Ik eas iqulaZ[;kfdr fd;k x;k rFkk mlds Ik"pkr~ mi/kkjk,a ¼2½ o ¼3½ varfoZ'V dh x;hA

2- ,MsIVs"ku vkWQ ykWt vkMZj] 1951 }kjk ¼;FkkfLFkfr lsUVªy xouZesUV ;k izkfofU"k;y xouZesUV½ ds fy izfrLFkkfir] ftls ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼xtV½ ds LFkku ij izfrLFkkfirA 4- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 17 }kjk varfoZ'VA

75

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 24&27À ¼2½ tgka fd dksbZ dsUnzh; vf/kfu;e] tks mÙkj izns"k eas izoÙ̀k ;k ykxw gks vkSj ,sls fo'k;ksa ls lacaf/kr gks] ftlds laca/k eas jkT; fo/kku e.My dks mÙkj izns"k ds fy, fof/k;ka cukus dh "kfDr gS] jkT; ljdkj dks rn~/khu fu;e cukus dh "kfDr iznÙk djrk gS] ogka ,sls vf/kfu;e eas rRizfrdwy fdlh vfHkO;Dr micU/k ds v/khu jgrs gq,] mi/kkjk ¼1½ ds micU/k] jkT; ljdkj }kjk mDr "kfDr dk iz;ksx djds cuk;s x;s fu;eksa ij] vko";d ifjorZuksa lfgr] ykxw gksaxsAÀ

2

24&& tgka fd dksbZ vf/kfu;fefr fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e }kjk fujflr vkSj ifj'dkjksa lfgr ;k jfgr iqu% vf/kfu;fer dh tk;] ogka tc rd dh vfHkO;Dr :Ik ls vU;Fkk micfU/kr u gks] fujflr vf/kfu;e ds v/khu dh xbZ dksbZ fu;qfDr] ¿;k tkjh fd;k x;k dksbZ ifjfu;r lays[k ;k cuk;k x;k dksbZ izi= tgka rd fd og iqu% vf/kfu;fer micU/kksa ls vlaxr u gks] izoÙ̀k cuk jgsxk rFkk ;fn vkSj tc rd fd mls bl izdkj iqu% vf/kfu;fer micU/kksa ds v/khu dh x;h fdlh fu;qfDr vFkok tkjh fd, x, fdlh ifjfu;r lays[k ;k cuk;s x, fdlh izi= }kjk vfrf'Br u dj fy;k tk;] mls bl izdkj iqu% vf/kfu;fer micU/kksa ds v/khu fd;k x;k ;k tkjh fd;k x;k le>k tk;sxkAÀ

3

fujflr vkSj iqu% vf/k& fu;fer vf/kfu;fefr;ksa ds v/khu dh xbZ fu;qfDr;ksa] tkjh dh xbZ vf/k&

lwpukvksa] vkns"kksa vkfn dk pkyw jguk

izdh.kZ

25&& Hkkjrh; n.M lafgrk dh /kkjk,a 63 eas 70 rd vkSj tqekZuksa ds mn~xzg.k ds fy, okjUVksa ds fudkys tkus vkSj fu'ikfnr djus ls lEcfU/kr rRle; izoÙ̀k n.M izfdz;k lafgrk ds micU/k fdlh Hkh ¿mÙkj izns"kÀ

1

vf/kfu;e ds v/khu ;k fdlh ¿mÙkj izns"kÀ

1

vf/kfu;e ds v/khu cuk, x, fu;e ;k cuk;h x;h fdlh mifof/k ds v/khu vf/kjksfir lc tqekZuksa ij rc ds flok; ykxw gksaxs] tc fd ml vf/kfu;e] fu;e ;k mifof/k eas rRizfrdwy dksbZ vfHkO;Dr micU/k varfoZ'V gksA

tqekZuksa dh olwyh

26&& tgka fd dksbZ dk;Z ;k yksi nks ;k vf/kd ¿mŸkj izns"kÀ

1

vf/kfu;eksa ds v/khu dksbZ vijk/k xfBr djrk gks ogka vijk/kh mu nksuksa vf/kfu;fefr;ksa eas ls ,d ;k nwljs ds ;k muesa ls fdlh ds v/khu vfHk;ksftr vkSj nf.Mr fd;s tkus dk Hkkxh gksxk fdUrq mlh vijk/k ds fy, nks ckj nf.Mr fd;s tkus dk Hkkxh ugha gksxkA

nks ;k vf/kd vf/kfu;&

fefr;ksa ds v/khu n.Muh;

vijk/kksa ds lEcU/k eas

micU/k

27&& tgka fd dksbZ ¿mŸkj izns"kÀ

1

vf/kfu;e nLrkost dh Mkd }kjk rkehy dh tkuh izkf/kdr̀ ;k visf{kr djrk gS] pkgs in ^rkehy* dk vFkok ^^nsuk** ;k ^^Hkstuk^^ bu nksuksa inksa eas ls fdlh dk vFkok fdlh vU; in dk iz;ksx fd;k x;k gks] ogka tc rd fd fHkUu vk"k; izrhr u gks] fdlh i= ij] ftleas og nLrkost gks] Bhd ls irk fy[kus] Mkd eglwy dk iwoZ&Hkqxrku djus vkSj jftLVªhdr̀ Mkd }kjk Mkd eas Hkstus ls rkehy gqbZ le>h tk;sxh vkSj tc rd fd rRizfrdwy lkfcr u dj fn;k tk; ;g le>k tk;sxk fd rkehy ml le; ij gks pqdh gS tc og i= Mkd ds ekewyh vuqdze eas ifjnŸk gks tkrkA Mkd }kjk rkehy dk vFkZ

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds LFkku ij izfrLFkkfirA 2- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 18 }kjk varfoZ'VA 3- mi;qZDr dh /kkjk 19 }kjk izfrLFkkfirA

76

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 28&30À 28&& ¼1½ fdlh ¿mŸkj izns"kÀ

1

vf/kfu;e esa vkSj fdlh ,sls vf/kfu;e ds v/khu ;k mlds izfr funsZ"k ls cuk;s x;s fdlh fu;e] mifof/k] fy[kr ;k nLrkost eas] fdlh vf/kfu;fefr dks mlds iznŸk uke ;k laf{kIr uke ¼;fn dksbZ gks½ ds izfr funsZ"k ls vFkok mldh la[;k vkSj o'kZ ds izfr funsZ"k ls izksn~Hkwr fd;k tk ldsxk vkSj fdlh vf/kfu;fefr ds fdlh Hkh micU/k dks ml vf/kfu;fefr dh] ftleas og micU/k vUrfoZ'V gS] /kkjk ;k mi/kkjk ds izfr funsZ"k ls izksn~Hkwr fd;k tk ldsxkA

vf/kfu;fefr;ksa dk

izksn~/kj.k

¼2½ 22 ebZ] 1902 ds iwoZ cuk;s x;s fdlh ¿mŸkj izns"kÀ

1

vf/kfu;e dks izksn~Hkwr djus eas] mlds iznŸk uke ;k laf{kIr uke ¼;fn dksbZ gks½ eas "kCn ^^ukFkZ osLVuZ izkfoUlst ,.M vo/k** ds LFkku ij "kCn ¿la;qDr izkUrÀ

2

rFkk "kCn ^^ukFkZ osLVuZ izkfoUlst** ds LFkku ij "kCn ^^vkxjk** izfrLFkkfir fd;s tk ldsaxsA ¼3½ fdlh ¿mŸkj izns"kÀ

1

vf/kfu;e eas] fdlh nwljh vf/kfu;fefr ds fdlh izHkkx ds o.kZu ;k izksn~/kj.k dk] tc rd fd fHkUu vk"k; u izrhr gks] ;g vFkZ yxk;k tk;xk fd mlds vUrxZr og "kCn] /kkjk ;k vU; Hkkx vkrk gS] ftldk bl :i dk mYys[k ;k funsZ"k gS fd og ml o.kZu ;k izksn~/kj.k eas lekfo'V izHkkx dk izkjEHk gS vkSj vUr gSA 29&& leLr ¿dsUnzh; vf/kfu;eksa ;k dsUnzh; ljdkj }kjk cuk;s x;s fofu;eksaÀ

3

eas vkSj leLr ¿mŸkj izns"kÀ

1

vf/kfu;eksa eas] tks blls iwoZ ikfjr gq, gks vkSj vc Hkh izoŸ̀k gks vkSj rn~/khu dh xbZ izR;sd fu;qfDr ¿;k tkjh fd;s x;s izR;sd ifjfu;r lays[kÀ

4

eas ¿ukFkZ osLVuZ izkfoUlst ,.M vo/kÀ

5

ds izfr lHkh funsZ"kksa dk vFkZ ;g yxk;k tk;sxk fd os ¿mŸkj izns"kÀ

1

ds izfr funsZ"k gS ¿* * *À6dze"k% ukFkZ osLVuZ izkfoUlst ds vkSj izkfoUl vkQ vo/k ds izfr funsZ"kksa dk vFkZ ;g yxk;k tk;sxk fd os mŸkj izns"k eas lekfo'V rRLFkkuh jkT; {ks=ksa ds izfr funsZ"k gS ¿ * * *À6vkSj ¿ukFkZ osLVuZ izkfoUlstÀ5ds ys¶VhusUV xouZj ;k vo/k ds phQ dfe"uj ;k ¿ukFkZ osLVuZ izkfoUlstÀ

5

,.M vo/k ds ys¶VhusUV xouZj bu dkmafly ds izfr lHkh funsZ"kksa dk ;g vFkZ yxk;k tk;sxk fd os ¿mŸkj izns"kÀ

1

dh ¿jkT; ljdkjÀ

7

ds izfr funsZ"k gSA orZeku vf/kfu;fefr;ksa eas ukFkZ osLVuZ izkfoUlst ,.M vo/k ds izfr funsZ"k ¿30&& bl vf/kfu;e ds micU/k && ¼d½ xouZesUV vkWQ bf.M;k ,sDV] 1935 dh /kkjk 88 ds v/khu xouZj }kjk iz[;kfir fdlh v/;kns"k ds lEcU/k eas mlh izdkj ykxw gksaxs] ftl izdkj os xouZj }kjk mDr ,sDV ds v/khu cuk;s x;s mÙkj izns"k vf/kfu;eksa ds lEcU/k eas ykxw gksrs gSa vkSj mDr ,sDV dh /kkjk 92 ds v/khu xouZj }kjk cuk;s x;s fdlh fofu;e ds lEcU/k eas mlh izdkj ykxw gksaxs] ftl izdkj os izkUrh; fo/kku e.My }kjk cuk;s x;s mÙkj izns"k vf/kfu;eksa ds lEcU/k eas ykxw gksrs gSa( vkSj xouZesUV vkWQ bf.M;k

,sDV] 1935 ds v/khu ds

v/;kns"kksa vkSj fofu;eksa

ij ykxw gksuk

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ rFkk ¼fn ;wukbVsM izkfolst½ ds LFkku ij izfrLFkkfirA

2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk in ¼;wukbVsM izkfoUlst la;qDr izkUr½ vifj'd`r jgsxkA 3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼,sDVl ,.M jsxqys"kUl vkQ fn xouZj tujy½ ds LFkku ij izfrLFkkfirA

4- mŸkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 20 }kjk izfrLFkkfirA

5 - ,MsIVs"ku vkWQ ykWt vkMZj] 195 0 }kjk in ¼ukFkZ osLVuZ izkfoUlst½ rFkk ¼izkfoUl vkQ vo/k½ vifj'd`r jgsxkA

6- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk "kCn ¼vkQ vkxjk ,.M vo/k½ fudkyk x;kA 7- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds LFkku ij izfrLFkkfirA

77

¿mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904À ¿/kkjk 30À ¼[k½ lafo/kku ds vuqPNsn 213 ds v/khu jkT;iky }kjk iz[;kfir fdlh v/;kns"k ;k lafo/kku dh iape vuqlwph dh df.Mdk 5 ds v/khu jkT;iky }kjk cuk;s x;s fdlh fofu;e ds lEcU/k eas mlh izdkj ykxw gksaxs] ftl izdkj os jkT; fo/kku e.My }kjk cuk;s x;s mÙkj izns"k vf/kfu;ek sa ds lEcU/k eas ykxw gksrs gSa % izfrcU/k ;g gS fd bl vf/kfu;e dh /kkjk 5 dh mi/kkjk ¼1½ dk [k.M ¼[k½] fdlh ,sls v/;kns"k ij] tks [k.M ¼[k½ eas fufnZ'V gS] bl izdkj ykxw gksxk ekuksa mDr mi/kkjk ¼1½ ds [k.M ¼[k½ eas vf/kfu;e ij vuqefr ds ljdkjh xtV eas igyh ckj izdk"ku ds fnu ds izfr funsZ"k ds LFkku ij v/;kns"k ds ml xtV eas igyh ckj izdk"ku ds fnu ds izfr funsZ"k izfrLFkkfir gksAÀ

1

¿ * * * À

2

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk /kkjk 30 ds LFkku ij izfrLFkkfir] tks ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk varfoZ'V fd;k x;k FkkA

2- mÙkj izns"k vf/kfu;e la[;k 54] 1975 dh /kkjk 21 }kjk fudkyh x;hA

78

[ The Uttar Pradesh]

1

General Clauses Act, 1904

2

[U. P. Act No. 1 of 1904] Amended by

U. P. Act no. V of 1957 U. P. Act no. 54 of 1975 Adapted and modified by the Government of India (Adaptation of Indian Laws) Order,

1937

Adapted and modified by the Adaptation of Laws Order, 1950 [Received the assent of the Lieutenant-Governor on the 28th November, 1903, and of the Governor-General on the 7th January, 1904, and was published under section 40 of the Indian Councils Act, 1861, on the 23rd January, 1904]

AN

ACT

To consolidate and extend the [Uttar Pradesh]1General Clauses Act, 1887 and 1896; Whereas it is expedient to consolidate and extend the [Uttar Pradesh]1General Clauses Acts, 1887 and 1896;

It is hereby enacted as follows:-

Preliminary

Short title and commencement

1. (1) This Act may be called the [Uttar Pradesh ]

1 General Clauses Act, 1904; and

(2) It shall come into force at once.

2. [* * *]

3

1. Subs. by s. 2 of U. P. Act No. 54 of 1975.

2. For S. O. R, see Gazette 1903 Pt. V, p. 46. This Act has been extended to the areas mentioned in column 1 of this table under the Act or order mentioned in column 2 and enforced in such areas under notification if any, mentioned in column 3 with effect from the date mentioned in column 4 against such area:

Area Act or order under which

extended

Notification under

which enforced

Date from

which enforced

1 . Rampur District Rampur (Application of Laws) Act 1950. .. Dec.30 1949 2. Baranar District Banaras (Application of Laws) Order , 1949 No. 3262/XVII, Dt. Nov. 30,

1 949 Nov. 30, 1949 3. Tehri-Garhwal District Tehri- Garhwal (Application of Laws Order, 1949 Ditto Ditto 3. Omit by section 3 of U.P. Act No. 54 of 1975.

79

[The Uttar Pradesh General Clauses Act, 1904] [Section 3-4] Application of

the Act to

other

enactments

3 . (1) The provisions of this Act shall apply to this Act and to all Uttar Pradesh Acts, whether made before or after the commencement of this Act.

(2) The provisions of this Act in their application to any enactment or statutory instrument shall be subject to any contrary requirements of the context of the enactment or instrument that it is to be interpreted.]1

General Definitions

Definition

4 . In all [Uttar Pradesh]

2 Acts, unless there is anything repugnant in the subject or context :--

"Abet"

Act 45 of 1860

(1) "abet" with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code;

"act"

(2) "act" used with reference to an offence or a civil wrong shall include a series of acts, and words which refer to acts done extend also to illegal omissions ;

" Affidavit"

(3) "affidavit" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;

"Agra"

(4) "Agra" shall mean the territories known as the [North-Western Provinces]3previously to the 22nd day of March, 1902; [(4-A) "agricultural year" shall mean the year commencing on the first day of July]4;

"Assistant Collector"

(5) "Assistant Collector" shall include an Assistant Commissioner;

"Barrister"

(6) "barrister" shall mean barrister of England or Ireland, or a member of Faculty of Advocates in Scotland;

"Board of Revenue"

(7) "Board of Revenue" shall mean the Board of Revenue for [Uttar Pradesh]2;

[(7-A) "Central Act" shall have the same meaning as in the General Clauses Act, 1897;

(7-B) "Central Government" shall have the same meaning as in the General Clauses Act, 1897]5;

"Chapter"

(8) chapter" shall mean a chapter of the Act in which the word occurs; [(8-A) "clause" shall mean a sub-division (not being a sub-section) of the section or sub-section in which the word occurs;]6

1. Subs. by section 4 of U. P. Act No. 54 of 1975.

2 . Subs. by the A. O. 1950 for (United Provinces) or (The United Provinces).

3. The words (North Western Provinces) shall stand unmodified by the A.O. 1950.

4. Ins. by section 5(i) of U. P. Act No. 54 of 1975.

5 . Ins. by section 5 (ii) ibid.

6 . Ins. by section 5(iii) ibid.

80

[The Uttar Pradesh General Clauses Act, 1904] [Section 4]

"Collector"

(9) "Collector" shall mean the chief officer in charge of the revenue administration of a district, and shall include a Deputy Commissioner and the Superintendent, Dehra Dun;

"Commencement"

(10) "Commencement", used with reference to an Act, shall mean the day on which the Act comes into force;

"Commissioner" (11) "Commissioner" shall mean the chief officer in charge of the revenue administration of a division;

[(11-A) "Constitution" shall mean the Constitution of India;

(11-B) "daughter", in the case of any person the law applicable to whom permits the adoption of a daughter, shall include an adopted daughter; (11-C) "day" shall mean a period of twenty-four hours beginning at midnight;]1

"District Judge'

(12) "District Judge" shall mean the Judge of a principal Civil Court of original jurisdiction, but shall not include a High Court in the exercise of its ordinary or extraordinary original civil jurisdiction;

[(12-A) "District Magistrate" shall mean a person appointed as such under sub-section (1) of section 20 of the Code of Criminal Procedure, 1973 and shall include the Deputy Commissioner of a District; ]2

"Document"

(13) "document" shall include any matter written, expressed or described upon any substance by means of letters, figures of marks, or by more than one of those means, which is intended to be used or which may be used for the purpose of recording that matter;

"Enactment"

(14) "enactment" shall include a Regulation (as hereinafter defined) and any Regulation of the Bengal, Madras or Bombay Code, and shall also include any provisions contained in any Act or in any such Regulation as aforesaid;

"Father"

(15) "father", in the case of any one whose personal law permits adoption, shall include an adoptive father;

"Financial year"

(16) "financial year" shall mean the year commencing on the first day of April;

"Good faith"

(17) a thing shall be deemed to be done in "good faith" where it is in fact done honestly whether it is done negligently or not;

"Gazette"

[(18) "Gazette" shall mean the official Gazette for [Uttar Pradesh] 3 ;

1 . Inserted by section 5 (iv) of U. P. Act No. 54 of 1 975.

2 . Inserted and be deemed always to have been inserted by section 5(v) ibid. 3. Subs. for (the United Provinces) by the A. 0. 1950.

81

[The Uttar Pradesh General Clauses Act, 1904] [Section 4] [(19) "goods" shall include all materials, commodities and articles, and shall also include electricity;

(19-A) "Government" shall include the Central Government and any State Government;

(19-B) "Government securities" shall mean securities of the Central Government or of any State Government;

(19-C) "the Governor" shall means the Governor of Uttar Pradesh;]1

"Growing Crops"

(20) "growing crops" shall include crops of all sorts attached to the soil, and leaves, flowers and fruits upon, and juice in trees and shrubs; [(21) "the High Court" or "the High Court of Judicature at Allahabad"

shall mean the High Court for Uttar Pradesh;.]2

(22) [* * *]3

"Immovable property"

(23) "immovable property" shall include land, benefits to arise out of land and things attached to the earth, or permanently fastened to anything attached to the earth, but shall not include standing timber, growing crops or grass;

"Imprisonment"

(24) "imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code;

[(24-A) "legal representative" shall have the same meaning as in the Code of Civil Procedure, 1908;]4

[(25) "local authority" shall mean a municipal board or nagarpalika, nagar mahapalika, notified area committee, town area committee, zila parishad, cantonment board, kshettra samiti, gaon sabha or any other authority constituted for the purpose of local self-government or village administration or legally entitled to or entrusted by the State Government with the control or management of municipal or local fund;

(26) "local fund" shall mean revenues administered by a body which by law or rule having the force of law is controlled by the State Government, whether in regard to the proceedings generally or to specific matters such as the sanctioning of its budget sanction to the creation or filling up of particular posts, the making of leave pension or other rules, regulations or bye-laws and shall include the revenues of any other body which may be specifically notified by the State Government as such; ]5

1 . Inserted by section 5(vi) of U. P. Act No. 54 of 1 975.

2 . Inserted by section 5(vii) ibid.

3 . The definitions (His Majesty) or (the King) omit by the A. O. 1950.

4 . Inserted by section 5 (viii) of U. P. Act No. 54 of 1975.

5 . Subs. by section 5 (ix) Ibid.

82

[The Uttar Pradesh General Clauses Act, 1904] [Section 4]

"Magistrate"

(27) "Magistrate" shall include every person exercising all or any of the powers of Magistrate under the Code of Criminal Procedure for the time being in force;

"Month"

(28) "month" shall mean a month reckoned according to the British calendar;

[(28-A) "Mother", in the case of any person the law applicable to whom permits adoption shall include an adoptive mother;]1

"Movable property"

(29) "movable property" shall mean property of every description, except immovable property;

[(29-A) "notification" or "public notification" shall mean a notification published in the Gazette of the State, and the word "notified" shall be construed accordingly; ]2

"Oath"

(30) "oath" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;

"Offence"

(31) "offence" shall mean an act or omission made punishable by any law for the time being in force;

"Part"

(32) "part" shall mean a part of the Act or Regulation in which the word occurs;

"persons"

(33) "persons" shall include any company or association or body of individuals, whether incorporated or not;

[(33-A) "prescribed" shall mean prescribed by rules made under the Act in which the word occurs;

(33-B) 'public' shall include any class or section of the public;]3

"public nuisance"

(34) "public nuisance" shall mean a public nuisance as defined in the Indian Penal Code;

"Registered'

(35) "registered" used with reference to a document, shall mean registered in [a Part A State or a Part C State]4under the law for the time being in force for the registration of documents;

"regulation"

(36) "regulation" shall mean a regulation made under the Government of India Act, 1870;

"Rule" (37) "rule" shall mean a rule made in exercise of a power conferred by any enactment, and shall include a regulation made as a rule under any enactment;

1 . Ins. by section (x) of U. P. Act No. 54 ibid.

2 . Ins. by section 5(xi) Ibid.

3 . Inserted by section 5 (XII) ibid.

4 . Subs. by the A. 0. 1950 for (the Province) which had been subs. by the A. O. 194 8 (for British India).

83

[The Uttar Pradesh General Clauses Act, 1904] [Section 4]

"Schedule" (38) "schedule" shall mean a schedule to the Act or Regulation in which the word occurs;

[(39) 'scheduled bank' shall mean a bank included in the Second Schedule to the Reserve Bank of India Act, 1934;

(39-A) 'Scheduled Castes', and 'Scheduled Tribes' shall have the same meanings respectively as in the Constitution;]1

"Section"

(40) "section" shall mean a section of the Act or Regulation in which the word occurs;

"Sign"

(41) "sign" with the grammatical variations and cognate expressions, shall, with reference to a person who is unable to write his name, include

"mark" with its grammatical variation and cognate expressions; [(42) 'son' in the case of any one the law applicable to whom permits adoption, shall include an adopted son;

(42-A) 'the State' shall mean the State of Uttar Pradesh and as respects any period before the commencement of the Constitution, shall include the United Provinces;

(42-B) 'statutory instruments' shall mean any notification, order, scheme, rule, form or bye-law issued under any enactment and having the force of law; (42-C) the State Government' shall mean the Government of Uttar Pradesh, and as respects functions entrusted under Article 258-A of the Constitution to the Central Government shall include the Central Government acting within the scope of the authority given to it under that Article;]2

"Sub-section"

(43) "sub-section" shall mean a sub-section of the section in which the word occurs;

"Swear"

(44) "swear", with its grammatical variations and cognate expressions, shall include affirming and declaring in the case of persons by law allowed to affirm or declare instead of swearing;

[(44-A) 'temporary Act' shall mean an Act which is to cease to have effect or cease to operate on the expiration of a particular period or on the happening of a particular event or on a particular day ;]3

[(45) "Uttar Pradesh" shall mean all territories for the time being comprised in the territories of Uttar Pradesh under the Constitution ;]4 [(46) 'Uttar Pradesh Act' shall mean---

1. Subs. by section 5 (xiii) of U. P. Act No. 54 of 1975.

2. Inserted by section 5 (xiiv) ibid.

3. Subs. by section 5 (xv) ibid.

84

4. Subs: by section 5 xvi) ibid. [The Uttar Pradesh General Clauses Act, 1904] [Section

4]

(a) as respects any law made before the commencement of the Constitution, an Act made by the Lieutenant Governor of the North- Western Provinces and Oudh (or of the United Provinces of Agra and Oudh) in Council under the Indian Councils Act, 1861, or the Indian Council Acts, 1961 and 1892 or the Indian Councils Acts, 1861 to 1909, or the Government of India Act, 1915, or by the local Legislature or the Governor of the United Provinces under the Government of India Act, or by the Provincial Legislature or the Governor of the United Provinces under the Government of India Act, 1935; and

(b) as respects any law made after the commencement of the Constitution, an Act passed by the State Legislature, and shall include any law made in exercise of the powers of the State Legislature by the President or other authority referred to in sub-clause (a) of clause (1) of Article 357 of the Constitution;]1

"Vessel"

(47) "vessel" shall include any ship or boat or any other description of vessel used in navigation;

"Will"

(48) "will" shall include a codicil and every writing making a voluntary posthumous disposition of property;

" Writing"

(49) Expression referring to "writing" shall be construed as including references to printing, lithography, photography and other modes of representing or reproducing words in a visible form; and

"Year" (50) "year" shall mean a year record according to the British calendar; [(51) any reference to a Central Act shall be construed as a reference to that Act as amended from time to time in its application to Uttar Pradesh and in the case of the Code of Civil Procedure, 1908, as a reference to that Code subject also to any annulments, alterations and additions to the rules contained in the First Schedule thereto made from time to time under section 122 thereof by the High Court;

(52) any reference to a revenue division, district or sub-division, or to a local area under the jurisdiction of a local authority, shall be construed as a reference to such revenue division, district or sub-division or to such local area with its limits as altered from time to time;

(53) any reference to the district judge, civil judge or munsif shall be construed as including a reference to an additional district judge, an additional civil judge or, as the case may be, an additional munsif to whom a case is assigned by the district judge (to whom such officer is administratively subordinate) for disposal. ]2

1 . Inserted by section 5 (xvii) of U. P. Act No. 54 of 1 975.

2 . Insertion by section 5(xviii) ibid.

85

[The Uttar Pradesh General Clauses Act, 1904] [Section 4A-6] [Grammatical

variations and

cognate

expressions

4-A In every Uttar Pradesh Act, when a word is defined-

(a) the definition shall apply unless to context of the Act otherwise require;

(b) grammatical variations of that word and cognate expression shall have corresponding meaning.]1

GENERAL RULES OF CONSTRUCTION

Coming into operation of enactments

5. [(1) Where any Uttar Pradesh Act is not expressed to come into force on a particular day, then -

(a) in the case of an Uttar Pradesh Act made before the commencement of the Constitution, it shall come into operation, if it is an Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor General or His Majesty, as the case may require, is first published in the official Gazette, and, if it is an Act of the Governor, on the day on which it is first published as an Act in the official Gazette;

(b) in the case of an Uttar Pradesh Act made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the official Gazette.]2

(2) Unless the contrary is expressed, an [Uttar Pradesh]3Act shall be construed as coming into operation immediately on expiration of the day preceding its commencement.

Effect of

repeal

6. Where any [Uttar Pradesh]

3 Act repeals any enactment hitherto made or hereafter to be made then, unless a different intention appears, the repeal shall not---

(a) revive anything not in force or existing at the time at which the repeal takes effect; or

(b) affect the previous operation of any enactment so repealed or anything duly done or suffered thereunder; or

(c) affect any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or

(d) affect any penalty, forfeiture or punishment incurred in respect of any offence committed against enactment so repealed, or

1. Inserted by s. 6 of U. P. Act No. 54 of 1975.

2. Subs. by A. 0. 1950.

86

3. Subs. for (United Provinces) by the A. 0. 1950. [The Uttar Pradesh General Clauses Act, 1904] [Section 6A-8]

(e) affect any remedy, or any investigation or legal proceeding commenced before the repealing Act shall have come into operation in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;

and any such remedy may be enforced and any such investigation or legal proceedings may be continued and concluded, and any such penalty, forfeiture or punishment imposed as if the repealing Act had not been passed. [Time of

expiration

of temporary

Acts

6-A A temporary Uttar Pradesh Act shall be construed as ceasing to operate immediately at the end of the day on which it expires. Effect of

expiration

6-B Where a temporary Uttar Pradesh Act, expires the provisions of sections 6 and

2 4 shall apply to it as they apply to the repeal of an enactment by an Uttar Pradesh Act. Repeal or expiration of law making textual amendments in other laws 6-C (1) Except as provided by sub-section (2) where any Uttar Pradesh Act amends the text of any Uttar Pradesh Act or regulation by the express omission, insertion or substitution of any matter, and the amending enactment is subsequently repealed, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal. (2) Where any such amendment of text is made by any temporary Uttar Pradesh Act or by an Ordinance or by any law made in exercise of the power of the State Legislature by the President or other authority referred to in sub-clause (a) of clause (1) of Article 357 of the Constitution, and such Act, Ordinance or other law ceases to operate without being re-enacted (with or without modifications) the amendment of text made thereby shall also cease to operate.]2 Revival of repealed enactments 7. In any [Uttar Pradesh] 1 Act it shall be necessary, for the purpose of reviving, either wholly or partially any enactment wholly or partially repealed, expressly to state that purpose. Constructio n of references to repealed enactments 8.[1]

3 Where any [Uttar Pradesh] 1 Act repeals and reenacts, with or without modification, any provision of a former enactment, then references in any other enactment, or in any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re- enacted. [(2) Where the short title of any enactment is amended by an Uttar Pradesh Act, then, references to that enactment by its old short title in any other enactment shall be construed as references to that enactment by its new short title.]3 1. Subs. for (United Provinces) by the A. O. 1950. 2. Inserted by section 7 of U. P Act No. 54 of 1975.

87

3. Section 8 re-numbered as sub-section (I) thereof and sub-section (2) Inserted by section II of U. P Act No. 54 of 1975.

[The Uttar Pradesh General Clauses Act, 1904] [Section 9-13]

Commencement

and termination

of time

9. In any [Uttar Pradesh]

1 Act it shall be sufficient for the purpose of excluding the first in a series of days or any other period of time, to use the word "from" and, for the purpose of including the last in a series of days or any other period of time, to use the word "to".

Compensation

time

10. Where, by any [Uttar Pradesh]

1 Act any act or proceeding is directed or allowed to be done or taken in any court or office on a certain day or within a prescribed period, then, if the court or office is closed on that day or the last day of the prescribed period, the act or proceeding shall be considered as done or taken in due time if it is done or taken on the next day afterwards on which the court or office is open:

Provided that nothing in this section shall apply to any act or proceeding to which the Indian Limitation Act, 1877, applies.

[Marginal

notes not part

of Act

10-A Marginal notes to any provisions of an Uttar Pradesh Act and the reference to the number and year of any former enactment against any such, provision shall be deemed to have been inserted for convenience of reference only and shall not form part of the Act.

Effect of

incorporation

10-B Where any Uttar Pradesh Act constitutes a body corporate by any form of words, that body corporate shall have perpetual succession and a common seal and may enter into contract by its corporate name, acquire, hold and dispose of property whether movable or immovable, and sue or be sued by its corporate name.

Deviations

from forms

10-C Where by any Uttar Pradesh Act a form is prescribed, slight deviations there from not affecting the substance or calculated to mislead shall not invalidate it.]2

Measurement

of distance

11. In the measurement of any distance, for the purposes of any [Uttar Pradesh]1Act, that distance shall unless a different intention appears, be measured in a straight line on a horizontal plane.

Duty to be

taken pro rata

in enactments

12. Where, by any [Uttar Pradesh]

1 Act, any duty of customs or excise, or in the nature thereof, is leviable on any given quantity, by weight measure or value of any goods or merchandize then a like duty is leviable according to the same rate on any greater or less quantity.

Gender and

number

13. In all [Uttar Pradesh]

1 Acts, unless there is anything repugnant in the subject or context,-

(1) words importing the masculine gender shall be taken to include females: and

1 . Subs. for (United Provinces) by the A. O. 1 950.

2. Inserted by section 9 of U.P. Act No. 54 of 1975.

88

[The Uttar Pradesh General Clauses Act, 1904] [Section 14-

19A]

(2) words in the singular shall include the plural, and vice versa.

POWER AND FUNCTIONARIES

Powers conferred on the State Government to be exercisable from time to time

14. Where by any [Uttar Pradesh]

1 Act any power is conferred [***] 2 then that power may be exercised from time to time as occasion requires. Power to

appoint to

include power

to appoint ex-

officio

15. Where by any [Uttar Pradesh]

1 Act, a power to appoint any person to fill any office or execute any function is conferred, then, unless it is otherwise expressly provided, any such appointment may be made either by name or by virtue of office.

[Power to

appoint to

include power

to suspend,

dismiss or

otherwise

terminate the

tenure of office

16. Where, by any [Uttar Pradesh]

1 Act, a power to make any appointment is conferred then, unless a different intention appears, the authority having for the time being power to make the appointment shall also have the power to suspend, dismiss, or otherwise terminate the tenure of office of any person appointed, whether by itself or any other authority, in exercise of that power.]3 Substitution of

functionaries

17. In any [Uttar Pradesh]

1 Act, it shall be sufficient, for the purpose of indicating the appointment or a law to every person or number of persons for the time being executing the function of an office, to mention the official title of the officer at present executing the functions or that of the officer by whom the functions are commonly executed.

Successors

18. In any [Uttar Pradesh]

1 Act, it shall be sufficient for the purpose of indicating the relation of a law to the successors of any functionaries or of corporations having perpetual succession to express its relation to the functionaries or corporations.

Official chiefs

and subordina-

tes

19. In any [Uttar Pradesh]

1 Act, it shall be sufficient for the purposes of expressing that a law relative of the chief or superior of an office shall apply to the disputes or subordinates lawfully performing the duties of that office in the place of their superior, to prescribe the duty of the superior. [Ancillary

powers

19-A Where by any Uttar Pradesh Act, a power is given to a person officer or authority to do or enforce the doing of any act or thing, all such powers shall be deemed also to be given as are necessary to enable that person, officer or functionary to do or enforce the doing of the act or thing.]4

1. Subs. for (United provinces) by the A. 0. 1950.

2. Omit by section 10 U. P. Act 54 of 1975.

3 . Subs. by section 11 ibid.

4 . Ins. by section 12 ibid. [The Uttar Pradesh General Clauses Act, 1904] [Section 20-23]

89

Provisions as to statutory instruments

3

made under Enactments

Conferring of orders etc. statutory enactments

20. [(1)]

4 Where, by any [Uttar Pradesh] 1 Act, a power to issue any [statutory instruments]5is conferred, then expressions used the [statutory instruments]5shall, unless there is anything repugnant in the subject or context have the same respective meanings as in the Act conferring the power.

[(2) The provisions of sections 4, 4-A, 6, 6-A, 6-B, 7, 8, 9, 10, 10-A, 10-C 11, 12, 13, 14,15,16,17,18,19,19-A and 28 shall mutatis mutandis apply in relation to any statutory instrument issued under any Uttar Pradesh Act as they apply in relation to any Uttar Pradesh Act.]6

Power to make

to include

power to add

to amend, vary

or rescind,

orders, rules or

bye-laws

21. Where, by any [Uttar Pradesh]

1 Act, a power to [issue statutory instruments]7is conferred, then that power includes a power, exercisable in the like manner and subject to the like sanction and conditions (if any), to add, amend, vary or rescind any [statutory instruments]5so issued. [Making of

rules or bye-

laws and

issuing of

orders and

notifications between

publication and

commencement

of enactment

22. Where by any Uttar Pradesh Act, which is not to come into force on the day on which it is first published in the official Gazette a power is conferred [to issue statutory instruments]8with respect to the application of the Act or in the exercise of any power exercisable thereunder or under any enactment thereby amended, or with respect to the establishment of any court or office, or the appointment of any Judge or officer thereunder, or with respect to the person by whom, or the time when, or the place where, or the manner in which, or the fees, taxes, cess or other dues for which, anything is to be done under the Act, then that power may be exercised at any time after the Act has been published as aforesaid; but [statutory instruments so issued]8shall not take effect till the commencement of the Act.]2

Provision

applicable to

making of

rules or bye-

laws after

previous publication

23. [(1)]

9 Where, by any [Uttar Pradesh] 1 Act, a power to make rules or bye-laws is expressed to be given subject to the condition of the rules or bye- laws being made after previous publication, then the following provisions shall apply; namely: --

1. Subs. for "United Provinces" by the A. O. 1950.

2 . Subs. by section 3 of U. P. Act No.5 of 1957.

3. Subs. by section 13 of U. P. Act No. 54 of 1975.

4. Section 20 re-numbered as sub-section (1) thereof by section 14 ibid.

5. Ins. by section 14 (a) ibid.

6. Ins. by section 14(b) ibid.

7. Subs. by section 15 of U. P. Act No. 54 of 1975

8. Subs. by section 16 of U. P. Act No. 54 of 1975.

9. Section 23 re-numbered as sub-section (1) thereof and its clauses (1) to (5) re- numbered as clauses (a) to (e) respectively and sub-sections (2) and (3) inserted thereafter by section 17 ibid.

[The Uttar Pradesh General Clauses Act, 1904] [Section 23-A]

90

[(a)]

1 the authority having power to make the rules or bye-laws shall, before making them publish a draft of the proposed rules or bye-laws for the information of persons likely to be affected thereby :

[(b)]1the publication shall be made in such manner as that authority deems to be sufficient, or, if the condition with respect to previous publication so requires, in such manner as [the Government concerned]2prescribes; - [(c)]1there shall be published with the draft a notice specifying a date on or after which the draft will be taken into consideration; [(d)]1the authority having power to make the rules or bye-laws, and, where the rules or bye-laws are to be made with the sanction, approval or concurrence of another authority, that authority also, shall consider any objection or suggestion which may be received by the authority having power to make the rules or bye-laws from any person with respect to the draft before the date so specified;

[(e)]1the publication in the [official Gazette]3of a rule or bye-law purporting to have been made in exercise of a power to make rules or bye- laws after previous publication shall be conclusive proof that the rule or bye- law has been duly made.

[(2) The date referred to in clause (c) of sub-section (1) shall not be a date earlier than the day of expiration of a period of one month from the date of publication of the draft of the proposed rules or bye-laws under clause (a) of that sub-section.

(3) Notwithstanding the provisions of sub-sections (1) and (2) where the State Government is satisfied that circumstances exist which render it necessary for it to make rules or bye-laws with immediate effect or with effect from a date earlier than a period of one month, it may make any such rules or bye-laws without previous publication or, as the case may be, fix a date referred to in clause(c) of sub-section (1) earlier than the day of expiration of a period of one month from the publication of the draft of the proposed rules or bye- laws.]4

[Date of

coming into

effect of rules

and the

control

of Legislature

over them

23-

A

(1) All rules made by the State Government under an Uttar Pradesh Act shall, as son as may be after they are made, be laid before each House of the State Legislature, while it is in session for a total period of not less than thirty days, which may be comprised in one session or two or more successive sessions, and shall unless some later date is appointed, take effect from the date of their publication in the Gazette subject to such modifications or annulment as the two House of the Legislature may during the said period, agree to make so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.

1 . Section 23 re-numbered as sub-section (1 ) thereof and its clauses (1 ) to (5) re- numbered as clauses (a) to (e) respectively and sub-sections (2) and (3) inserted thereafter by section 17 of U.P. Act No. 54 of 1975.

2. Subs. for (Central Government or. as the case may be the Provincial Government) by A. O. 1951, which had been subs. for (L.G) by A. O. 1937.

3 . Subs. for (Gazette) by A. O. 193 7.

4 . Ins. by section 17 of U. P. Act No. 54 of 1975. [The Uttar Pradesh General Clauses Act, 1904] [Section 24-27]

91

(2) Where any Central Act in force in or applicable to Uttar Pradesh and relating to matters with respect to which the State Legislature has power to make laws for Uttar Pradesh, confers power on the State Government to make rules thereunder then subject to any express provisions to the contrary in such Act, the provisions of sub-section (1) shall mutatis mutandis apply to the rules made by the State Government in exercise of that power.]2 Continuation

of

appointments,

notification

orders, etc.

issued under

enactments

repealed and

re-enacted

24. Where any enactment is repealed and re-enacted by an [Uttar Pradesh]

1 Act with or without modification then, unless it is otherwise expressly provided, any appointment [or statutory instrument or form]3made or issued under the repealed enactment shall, so far as it is not inconsistent with the provisions re- enacted, continue in force and be deemed to have been made or issued under the provisions so re-enacted unless and until it is superseded by any appointment or statutory instrument or form made or issued under the provisions so re-enacted.

Miscellaneous

Recovery of fines

25. Sections 63 to 70 of the Indian Penal Code and the provisions of the Code of Criminal Procedure for the time being in force in relation to the issue and the execution of warrants for the levy of fines shall apply to all fines imposed under any [Uttar Pradesh]1Act, or any rule or bye-laws made under any [Uttar Pradesh]1Act, unless the Act, rule or bye-law contains an express provision to the contrary.

Provision to

offences

punishable

under two or

more

enactments

26. Where an act or omission constitutes an offence under two or more [Uttar Pradesh]2Acts, then the offender shall be liable to be prosecuted and punished under either or any of those enactments, but shall not be liable to be punished twice for the same offence.

Meaning of

service by

post

27. Where any [Uttar Pradesh]

1 Act authorizes or requires any document to be served by post, whether the expression "serve" or either of the expressions

"give" or "send" or any other expression is used, then, unless a different intention appears, the service shall be deemed to be effected by properly addressing pre-paying and posting by registered post, a letter containing the document and, unless the contrary is proved, to have been effected at the time at which the letter would be delivered in the ordinary course of post.

1 . Subs. for (United Provinces) by the A.O 1 950.

2 . Ins. by section 18 of U.P. Act No. 54 of 1975.

3. Subs. by section 19 ibid. [The Uttar Pradesh General Clauses Act, 1904] [Section 28-30]

92

Citation of enactments

28. (1) In any [Uttar Pradesh]

1 Act, and in any rule, bye-law, instrument or document, made under, or with reference to, any such Act, any enactment may be cited by reference to the title or short title (if any) conferred thereon, or by reference to the number and year thereof, and any provision in an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained.

(2) In citing any [Uttar Pradesh]1Act, made previously to the 22nd day of May, 1902, the words [United Provinces]2may be substituted for the words

"North-Western Provinces and Oudh" and the word "Agra" for the words

"North-Western Provinces" in the title or short title (if any) conferred thereon.

(3) In any [Uttar Pradesh]1Act a description or citation of a portion of another enactment shall, unless a different intention appears, be construed as including the word, section or other part mentioned or referred to as forming the beginning and as forming the end of the portion comprised in the description or citation.

References in

existing

enactments to

North-Western

Provinces and

Oudh

29. In all [Central Acts or Regulations made by the Central Government] 3 and

all [Uttar Pradesh]1Acts, heretofore passed and now in force, and every appointment, [or statutory instrument]4made or issued thereunder, all references to the [North-Western Provinces and Oudh]5shall be construed as referring to [Uttar Pradesh]1[* * *]6all references to the [North-Western Provinces]5and to the [Province of Oudh]5respectively, shall be construed as referring to the corresponding territories as comprised in [Uttar Pradesh]1 [***]6and all references to the Lieutenant-Governor of the [North-Western Provinces]5or the Chief Commissioner of Oudh or the Lieutenant-Governor of the [North-Western Provinces]5and Oudh in Council shall be construed as referring to the [State Government]7of [Uttar Pradesh].1 [Application to

ordinances and

regulations

under the

Government of

India Act,

1935

30. The provisions of this Act shall apply ----

(a) in relation to any Ordinance promulgated by the Governor under section 88 of the Government of India Act, 1935, as they apply in relation to Uttar Pradesh Acts made under the said Act by the Governor, and in relation to any Regulation made by the Governor under section 92 of the said Act as they apply in relation to Uttar Pradesh Acts, made by the Provincial Legislature; and

1 . Subs. for (United Provinces) and (the United Provinces) by the A. O. 1 950. 2. The expression (United Provinces) shall stand un-modified, vide the A.0. 1950. 3. Subs. for (Acts or Regulations of the Governor General) by the A.O. 1950. 4. Subs. by section 20 of U. P. Act No. 54 of 1975

5 . The expression (North-Western Provinces) and (Province of Oudh) shall stand unmodified by the A. 0. 1950. 6. The words (of Agra and Oudh) omitted by the A. O. 1937.

7 . Subs. by the A. O. 1950 for (provincial Government) .

93

[The Uttar Pradesh General Clauses Act, 1904] [Section

30]

(b) in relation to any Ordinance promulgated by the Governor under Article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution as they apply in relation to Uttar Pradesh Acts, made by the State Legislature :

Provided that clause (b) of sub-section (1) of section 5 of this Act shall apply to an Ordinance referred to in clause (b) as if for the reference in the said clause (b) of sub-section (1) to the day of the first publication of the assent to an Act in the official Gazette, there were substituted a reference to the day of the first publication of the Ordinance in that Gazette.]1 [* * *]2

1 . Substituted by the A. 0. 1 950 for s. 30 which bad been ins. by the A. O. 1 91 7 .

2 . Omitted by section 2 1 of U. P: Act No. 54 of 1975.

SECTIONS