Uttarakhand act 001 of 1926 : The UNITED PROVINCES DISTRICT BOARDS PRIMARY EDUCATION ACT, 1926

32

Lka;qDr izkUr ftyk cksMZ izkjfEHkd f"k{kk vf/kfu;e] 1926 ¿la;qDr izkUr vf/kfu;e la[;k 1] 1926À

THE UNITED PROVINCES DISTRICT BOARDS PRIMARY

EDUCATION ACT, 1926

[U.P. Act No. 1 of 1926]

33

Lka;qDr izkUr ftyk cksMZ izkjfEHkd f"k{kk vf/kfu;e] 1926

1

¿la;qDr izkUr vf/kfu;e la[;k 1] 1926À xouZesUV vkWQ bf.M;k ¼,MsIVs"ku vkWQ bf.M;u ykt½ vkMZj] 1937 }kjk vuqdwfyr rFkk ifj'd̀rA

,MsIVs"ku vkWQ bf.M;u ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'd̀rA xouZj us 23 ekpZ] 1926 rFkk xouZj tujy us 21 vizSy] 1926 dks Lohdr̀ iznku dh rFkk xouZesUV vkWQ bf.M;k ,sDV dh /kkjk 81 ds v/khUk 8 ebZ 1926 dks izdkf"kr

2

gqvkA la;qDr izkUr eas ftyk cksMksZa ds v/khu xzkeh.k {ks=ksa eas izkjfEHkd f"k{kk ds foLrkj dh O;oLFkk djus ds fy,

vf/kfu;e

la;qDr izkUr dh ;g ?kksf'kr uhfr gS fd ckydk sa vkSj ckfydkvksa ds fy, lkoZHkkSfed] fu%"k qYd vkSj vfuok;Z izkjfEHkd f"k{kk dh O;oLFkk] mŸkjksŸkj izlkj ds fuf"pr dk;Zdze ds )kjk dh tk; vkSj ;g b'Vdj gS fd izkjfEHkd f"k{kk ds mŸkjksŸkj fodkl vkSj izlkj dh O;oLFkk dh tk;(

vr% ,rn}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&&

1&& ¼1½ ;g vf/kfu;e la;qDr izkUr ftyk cksMZ izkfjEHkd f"k{kk vf/kfu;e] 1926 dgyk;sxkA

¼2½ bldk foLrkj ¿mŸkj izns"kÀ

3

eas ftyk cksMkZas ds {ks=kf/kdkj ds v/khu lHkh {ks=ksa eas gksxkA

¼3½ bldk vFkkZUo;u ,sls fd;k tk;xk ekuks og ;wukbVsM izkfoUlst fMfLVªDV cksMZ ,sDV] 1922 dk] ftls ,rn~Ik"pkr~ ewy vf/kfu;e dgk x;k gS] vuqiwjd gksA laf{kIr uke] foLrkj vkSj

vFkkZUo;u

2&& tc rd fo'k; ;k izlax eas dksbZ ckr izfrdwy u gks] bl vf/kfu;e eas & ifjHkk'kk,a ¼1½ fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas ^^mifLFkr gksus^^ dk rkRi;Z ,sls fo|ky; eas f"k{k.k ds fufeŸk o'kZ esa ,sls fnuksa dks] ,sls le; ;k le;ksa ij rFkk mifLFkfr ds izR;sd fnu mrus ?kaVksa ds fy;s] mifLFkr gksus ls gS] tks cksMZ }kjk fu;r fd;s tk;a( ¼2½ ^^ckyd^^ dk rkRi;Z ,sls ckyd ls gS] ftldh vk;q N% o'kZ ls de vkSj X;kjg o'kZ ls vf/kd u gks %

izfrcU/k ;g gS fd tc ^^ckyd^^ fdlh eqlfye ckfydk ds izfr funsZ"k djs rks mldk rkRi;Z ,sls ckyd ls gksxk] ftldh vk;q ikap o'kZ ls de vkSj ukS o'kZ ls vf/kd u gks( ¼3½ ^^ekrk&firk^^ ds vUrxZr laj{kd ;k dksbZ O;fDr] ftldh okLrfod vfHkj{kk ;k izHkkj eas ckyd gks] Hkh gS(

¼4½ ^^izkjfEHkd f"k{kk^^ dk rkRi;Z i<+us] fy[kus vkSj xf.kr eas ,sls Lrj ds f"k{k.k ls] tks ¿jkT; ljdkjÀ

4

}kjk rRle; izkjfEHkd fo|ky;ksa ds fy;s fofgr fd;k tk; rFkk vU; fo'k;ksa eas] ;fn dksbZ gks] ,sls f"k{k.k ls] tks fofgr izkf/kdkjh ds vuqeksnu ls cksMZ }kjk vo/kkfjr fd;k tk;] gS(

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, xtV 1925] [k.M 8] Ik'̀B 805 nsf[k;sA 2- xtV 1926] [k.M 7] i'̀B 3&6 nsf[k;sA

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 4- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

34

¿la;qDr izkUr ftyk cksMZ izkfjEHkd f"k{kk vf/kfu;e] 1926À ¿/kkjk 3À ¼5½ ^^ekU;rkizkIr izkjfEHkd fo|ky;^^ dk rkRi;Z fdlh ,sls fo|ky; ;k fdlh fo|ky; ds ,sls foHkkx ls gS] ftleas izkjfEHkd f"k{kk eas f"k{k.k fn;k tkrk gks vkSj tks yksd f"k{kk funs"kd

1

}kjk rRle; ekU;rk izkIr gks( ¼6½ ^^fo|ky; lfefr^^ dk rkRi;Z bl vf/kfu;e dh /kkjk 6 ds micU/kksa ds v/khu fu;qDr dh x;h lfefr ls gS(

¼7½ ^^fo|ky; {ks=^^ dk rkRi;Z ml {ks= ls gS] tks cksMZ }kjk vuqjf{kr izkjfEHkd fo|ky; ls fudVre ekxZ }kjk ,d ehy dh ifjf/k ds Hkhrj iM+rk gks vkSj cksMZ dh LFkkuh; lhekvksa ds Hkhrj lfEefyr gks(

¼8½ ^^rglhy {ks=^^ dk rkRi;Z ml {ks= ls gS] tks fdlh rglhy ds vUrxZr vkrk gks vkSj cksMZ dh LFkkuh; lhekvksa ds Hkhrj lfEefyr gks(

¼9½ ^^Fkkuk {ks=^^ dk rkRi;Z ml {ks= ls gS] tks fdlh iqfyl Fkkus dh lhek ds vUrxZr vkrk gks vkSj cksMZ dh LFkkuh; lhekvksa ds Hkhrj lfEefyr gks( ¼10½ ^^xkao {ks=^^ dk rkRi;Z ml {ks= ls gS] tks fdlh xkao ds vUrxZr vkrk gksA 3&& ¼1½ cksMZ ds vkosnu ij ¿jkT; ljdkjÀ

2

vf/klwpuk }kjk ;g ?kksf'kr dj ldsxh fd cksMZ ds lEiw.kZ ;k fdlh Hkkx eas] mnkgj.k Lo:Ik fdlh rglhy {ks=] Fkkuk {ks= ;k xkao {ks=

3

eas iq:'k ckydksa ds fy, izkjfEHkd f"k{kk vfuok;Z gksxhA izkjfEHkd f"k{kk dks

vfuok;Z cukus okyh

vf/klwpuk dk tkjh

fd;k tkuk

¼2½ tgka fdlh {ks= eas mi/kkjk ¼1½ ds v/khu tkjh dh xbZ vf/klwpuk izoŸ̀k gks] ogka jkT; ljdkj] cksMZ ds vkosnu ij vf/klwpuk tkjh dj ldsxh fd ,sls lEiw.kZ {ks= ;k mlds fdlh Hkkx eas ckfydkvksa ds fy, izkjfEHkd f"k{kk vfuok;Z gksxhA ¼3½ bl /kkjk ds v/khu tkjh dh xbZ vf/klwpuk eas og fnukad] ftlls vkSj og {ks=] ftleas ;k os {ks=] ftueas] izkjfEHkd f"k{kk vfuok;Z gksxh] fofufnZ'V gksaxs rFkk vf/klwpuk dh lkoZtfud lwpuk lEc) {ks= ;k {ks=ksa eas LFkkuh; :Ik ls nh tk;xhA

¼4½ dksbZ cksMZ] ;fn mlls ¿jkT; ljdkjÀ

2

,slk djus dh vis{kk djs rks mrus le; ds Hkhrj tks ¿jkT; ljdkjÀ

2

}kjk fofufnZ'V fd;k tk;xk] ,sls {ks= ds Hkhrj] ftlds ckjs eas ¿jkT; ljdkjÀ

2

funs"k ns vkSj ;k rks fdlh Hkh fyax ds ;k nksuksa fyax ds ckydksa ds lEcU/k eas] tSlk Hkh ¿jkT; ljdkjÀ

2

fofufnZ'V djs] vfuok;Z izkjfEHkd f"k{kk dh O;oLFkk djus ds fy, ;kstuk izLrqr djsxkA

¼5½ ;fn vis{kk dh tkus ij cksMZ ;kstuk izLrqr djus eas O;frdze djrk gS ;k ;kstuk Lohdr̀ gks tkus ds Ik"pkr~ ;FkkLohdr̀ ;kstuk ds vuqlkj vfuok;Z izkjfEHkd f"k{kk dh Ik;kZIr O;oLFkk djus dk ;k ,slh ;kstuk dks izofrZr djus dk ;k mldks izorZu eas cuk, j[kus dk yksi djrk gS rks ¿jkT; ljdkjÀ

2

;Fkksfpr tk¡p ds Ik"pkr~] ;FkkfLFkfr] ;kstuk izLrqr djus ;k mls izofrZr djus ;k izorZu eas cuk, j[kus ds fy, fdlh O;fDr dks fu;qDr dj ldsxh vkSj mlds O;; dk Hkqxrku cksMZ ¿jkT; ljdkjÀ

2

dks djsxkA ;fn O;; dk bl izdkj Hkqxrku u fd;k tk, rks ¿jkT; ljdkjÀ

2

fdlh ,sls O;fDr dks] ftldh vfHkj{kk eas rRle; cSadj dh gSfl;r ls ;k vU; fdlh gSfl;r ls dksbZ /ku cksMZ dh vksj ls gks] ;g funs"k nsus okyk vkns"k dj ldsxh fd og ,sls /ku eas ls] tks mlds gkFk eas gks ;k ftls og le;≤ ij izkIr djs] ml O;; dk Hkqxrku djs vkSj og O;fDr] ,slss vkns"k dk ikyu djus ds fy, ck/; gksxkA

1- iz0 f"k{kk funs"kdA

2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA 3- bl mi/kkjk dh ?kks'k.kk ds fy, ,l0vkj0vks0 nsf[k,A

35

¿¿la;qDr izkUr ftyk cksMZ izkfjEHkd f"k{kk vf/kfu;e] 1926À ¿/kkjk 4&8À 4&& /kkjk 3 ds v/khu vf/klwpuk ml le; rd tkjh ugha dh tk;xh tc rd fd ¼d½ cksMZ us fo"ks'k ladYi }kjk] tks cksMZ dks la?kfVr djus okys] dqy lnL;ksa ds de ls de vk/ks lnL;ksa ds er }kjk ikfjr fd;k x;k gks] ;g ladFir u fd;k gks fd ,slh izkjfEHkd f"k{kk vfuok;Z dj nh tk; vkSj ¼[k½ ¿jkT; ljdkjÀ

1

dk ;g lek/kku u gks tk; fd cksMZ ekU;rk izkIr izkjfEHkd fo|ky;ksa eas ,slh fu%"kqYd vfuok;Z izkjfEHkd f"k{kk dh O;oLFkk djus dh fLFkfr esa gS vkSj og blds fy, Ik;kZIr O;oLFkk djsxkA

izkjfEHkd f"k{kk ds fy,

cksMZ }kjk O;;oLFkk fd;k

tkuk

5&& /kkjk 3 ds v/khu cksMZ }kjk vkosnu ml jhfr ls fd;k tk;xk] tks ¿jkT; ljdkjÀ

1

fofgr djs rFkk cksMZ vkosnu ds lEcU/k eas ,slh tkudkjh nsxk] tks ¿jkT; ljdkjÀ

1

}kjk visf{kr gksA vf/klwpuk tkjh djus ds fy, vkosnu

6&& ¼1½ tgka fd /kkjk 3 ds v/khu vf/klwpuk tkjh dh xbZ gks] ogka cksMZ bl vf/kfu;e ds v/khu fo|ky; lfefr dh "kfDr;ksa dk iz;ksx djus rFkk drZO;ksa dk ikyu djus ds iz;kstukFkZ ,d ;k vf/kd lfefr;ka fu;qDr djsxkA

fo|ky; lfefr dh

fu;qfDRk

¼2½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] ,slh fo|ky; lfefr dk ;g drZO; gksxk fd og ckydksa dh fo|ky; eas mifLFkfr rFkk ckydksa ds lsok;kstu ds lEcU/k eas bl vf/kfu;e ds micU/kksa dks izoŸ̀k djsA

7&&tgka fd /kkjk 3 ds v/khu dh vf/klwpuk fdlh {ks= eas izoŸ̀k gks] ogka izR;sd ,sls ckyd ds ekrk&firk dk ftl ij vf/klwpuk ykxw gS] ml n"kk eas tc og ckyd ,sls {ks= eas lk/kkj.kr% fuokl djrk gS] ;g drZO; gksxk fd os] tc rd fd ,rRi"pkr~ ifjHkkf'kr dksbZ mfpr dkj.k u gks] ,sls ckyd dks fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas mifLFkr djk;saA

ckydksa dks fo|ky; eas

mifLFkr djkus dk

ekrk&firk dk drZO;

8&& fuEufyf[kr ifjfLFkfr;ksa eas ls fdlh Hkh ifjfLFkfr dks /kkjk 7 ds vFkZ eas mfpr dkj.k le>k tk;xk %&

mfpr dkj.k dk vFkZ

¼1½ fd fdlh ,slh nwjh ds Hkhrj] tks fo|ky; lfefr }kjk fuf"pr dh tk,xh vkSj ckyd ds fuokl LFkku ls fudVre ekxZ ls ukih tk,xh] fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas LFkku ugha gS(

¼2½ fd ckyd dks fo|ky; lfefr }kjk /kkfeZd dkj.kksa ds vk/kkj ij voeqDr dj fn;k x;k gS(

¼3½ fd ckyd fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas f"k{kk izkIr djys ls vU;Fkk fdlh lUrks'ktud jhfr ls f"k{kk izkIr dj jgk gS(

¼4½ fd ckyd ds lEcU/k eas ,sls izkf/kdkjh }kjk] tks cksMZ }kjk rnFkZ fu;qDr fd;k tk;] ;g izekf.kr dj fn;k x;k gS fd mlus izkjfEHkd ikB~;dze iwjk dj fy;k gS(

¼5½ fd ckyd dks bl vf/ku;e ds v/khu cksMZ }kjk cuk, x, fofu;eksa ds vuqlkj fo|ky; ls vLFkk;h vuqifLFkfr NqV~Vh iznku dh xbZ gS(

¼6½ fd cksMZ }kjk bl iz;kstukFkZ vuqeksfnr fdlh fpfdRlk vf/kkdjh us ;g izekf.kr fd;k gS fd ckyd fdlh "kkjhfjd nks'k ;k v"kDrrk ds dkj.k fo|ky; eas mifLFkr gksus ds ;ksX; ugha gS(

¼7½ fd ckyd fofgr izkf/kdkjh dh lgefr ls fo|ky; lfefr }kjk ,sls fo"ks'k dkj.kksa ls ftUgsa mlus ys[kc) fd;k gks] voeqDr dj fn;k x;k gSA 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

36

¿¿la;qDr i zkUr ftyk cksMZ izkfjEHkd f"k{kk vf/kfu;e] 1926À ¿/kkjk 9&14À 9&& ;fn fo|ky; lfefr dk lek/kku gks tk; fdlh ekrk&firk us] tks /kkjk 7 ds micU/kksa ds v/khu fdlh ckyd dks fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas mifLFkr djkus ds fy, ck/; gksa] ,slk ugha fd;k gS rks fo|ky; lfefr ekrk&firk dks lquokbZ dk volj nsus ds Ik"pkr~ rFkk ,slh tk¡p ds Ik"pkr~] ftls og vko";d le>s] mUgsa ckyd dh fdlh ekU;rkizkIr izkjfEHkd fo|ky; eas ,sls fnukad ls] ftls vkns"k eaas fofufnZ'V fd;k tk;xk] mifLFkr djkus dk funs"k nsus okyk vkns"k dj ldsxhA

fo|ky; lfefr }kjk

mifLFkfr vkns"k dk tkjh

fd;k tkuk

10&&¼1½ dksbZ ekrk&firk] ftuds fo:) /kkjk 9 ds v/khu dksbZ vkns"k fd;k x;k gks vkSj ftUgksaus /kkjk 8 eas ;FkkifjHkkf'kr fdlh mfpr dkj.k ds fcuk ,sls vkns"k dk ikyu u fd;k gks] fdlh eftLVªsV ds le{k nks'kflf) ij tqekZus ds] tks ikap :Ik, ls vf/kd u gksxk] Hkkxh gksaxsA

mifLFkfr vkns"k dk ikyu

u djus ds fy, "kkfLRk

¼2½ dksbZ ekrk&firk] tks mi/kkjk ¼1½ ds v/khu fdlh vijk/k ds fy, fl)nks'k Bgjk, tkus ij Hkh] /kkjk 9 ds v/khu fd, x, vkns"k dh voKk djrs jgsaxs] os vfrfjDr tqekZus ds] tks izFke nks'kflf) ds Ik"pkr~ ml izR;sd fnol ds fy,] ftlds nkSjku] mudk vkns"k dh voKk djrs jguk] fdlh eftLVªsV ds le{k dh xbZ fdlh Ik"pkr~orhZ dk;Zokgh eas] lkfcr gks tk;] ,d :Ik;s ls vf/kd u gksxk] Hkkxh gksaxsA

11&& ekrk&firk ls fHkUu dksbZ O;fDRk] tks fo|ky; eas mifLFkfr ds fy, fofgr le; ds nkSjku viuh vksj ls ;k fdlh vU; O;fDr dh vkSj ls fdlh lsok;kstu ds lEcU/k eas] pkgs og ikfjJfed ds fy, gks ;k u gks] fdlh ,sls ckyd dh lsokvksa dk mi;ksx djsxk] ftlds ekrk&firk bl vf/kfu;e ds v/khu mls fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas mifLFkr djkus ds fy, ck/; gksa] fdlh eftLVªsV ds le{k nks'kflf) ij tqekZus ds] tks iPphl :Ik, ls vf/kd u gksxk] Hkkxh gksaxsA

izkjfEHkd fo|ky; eas

mifLFkr gksus ds nk;h

ckydkas dks lsok;ksftr

djus ds fy, "kkfLr

12&& ¼1½ dksbZ Hkh U;k;ky; ds /kkjk 10 ;k /kkjk 11 ds v/khu ds fdlh vijkk/k dk laKu fo|ky; lfefr ds vFkok ,sls O;fDr ds] ftls fo|ky; lfefr] lkekU; ;k fo"ks'k vkns"k }kjk] rnFkZ izkf/kdr̀ djs] ifjokn ij ;k mlls izkIr tkudkjh ij] djus ds flok; u djsxk %

izfrcU/k ;g gS fd fo|ky; lfefr ;k rnFkZ izkf/kdr̀ O;fDr] fdlh O;fDr ds fo:) vfHk;kstu&lafLFkr djus ls iwoZ mls fyf[kr psrkouh fnyok,xkA

vijk/kksa dk laKku vkSj

"keu dh "kfDr ¼2½ fo|ky; lfefr ;k rnFkZ izkf/kdr̀ O;fDr] fdlh vijk/k ds fy, vfHk;kstu lafLFkr djus ;k pkyw j[kus ds LFkku ij mldk "keu] ml vijk/k ds fy, vfHk;qDr O;fDr }kjk] ,sls tqekZus dh jde ls] ftlls og vijk/k bl vf/kfu;e ds v/khu n.Muh; gS] vuf/kd mruh /kujkf"k ds Hkqxrku ij dj ldsxk] tks og mfpr le>sA 13&& ¿jkT; ljdkjÀ

1

cksMZ }kjk rnFkZ O;Dr fd, x, fdlh nf̀'Vdks.k ij fopkj djus ds Ik"pkr~] vf/klwpuk }kjk] fdlh fo"ks'k oxZ ;k leqnk; dks bl vf/kfu;e ds izorZu ls voeqDr dj ldsxhA

fdlh fo"ks'koxZ ;k leqnk;

dks voeqDr djus dh

"kfDRk 14&& fdlh ,sls {ks= eas] ftleas /kkjk 3 ds v/khu dh vf/klwpuk izoŸ̀k gks] fdlh ,sls ckyd ds lEcU/k eas] tks fdlh ekU;rk izkIr fo|ky; eas vfuok;Zr% mifLFkfr jg jgk gks] izkjfEHkd f"k{kk ds fy, dksbZ Qhl ugha yh tk,xhA

Qhl dh NwV

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

37

¿¿la;qDr izkUr ftyk cksMZ izkfjEHkd f"k{kk vf/kfu;e] 1926À ¿/kkjk 15&17À 15&& bl vf/kfu;e ds micU/kksa ds v/khu "keu }kjk ¿ ***À¹olwy dh xbZ lHkh /kujkf"k;k¡ cksMZ dh fuf/k eas tek dh tk,xhA

tqekZuksa dk cksMZ dh fuf/k

eas tek fd;k tkuk

16&& tc jkT; ljdkj dh ;g jk; gks fd fdlh cksMZ eas bl vf/kfu;e ds v/khu vius drZO;ksa ds lEcU/k eas O;frdze fd;k gS rks og cksMZ dks Li'Vhdj.k izLrqr djus dk volj nsus ds Ik"pkr~] /kkjk 3 ds v/khu tkjh dh xbZ vf/klwpuk jn~n dj ldsxhA O;frdze gksus ij

vf/klwpuk dk okil fy;k

tkuk

17&& ¼1½ ¿jkT; ljdkjÀ

2

iwoZ izdk"ku ds Ik"pkr~] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldsxhA

jkT; ljdkj dh fu;e

cukus dh "kfDRk

¼2½ fof"k'Vr% vkSj mi/kkjk ¼1½ }kjk iznŸk "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ¿jkT; ljdkjÀ

2

fuEufyf[kr ds lEcU/k eas fu;e cuk ldsxh & ¼d½ /kkjk 2 ds [k.M ¼4½ vkSj /kkjk 8 ds [k.M ¼7½ eas mfYyf[kr izkf/kdkfj;ksa dks fofgr djuk(

¼[k½ /kkjk 2 ds [k.M ¼4½ ds v/khu izkjfEHkd fo|ky;ksa eas f"k{k.k dk Lrj fofgr djuk(

¼x½ /kkjk 3 ds v/khu cksMZ }kjk fd, tkus okys vkosnu dh jhfr rFkk ,sls vkosnu esa nh tkus okyh fof"kf'V;ka fofgr djuk(

¼?k½ lkekU;r% ;g vo/kkfjr djuk fd fu%"kqYd vfuok;Z izkjfEHkd f"k{kk ds fy, Ik;kZIr O;oLFkk D;k le>h tk;xh(

¼³½ cksMZ ls vis{kk djuk fd og cksMZ ds lEiw.kZ {ks= ;k mlds fdlh Hkkx esa ckydksa dk jftLVj rS;kj vkSj izdkf"kr djs(

¼p½ os "krsZa lqfuf"pr djuk] ftu ij ¿jkT; ljdkjÀ

2

izkjfEHkd f"k{kk dh O;oLFkk djus dh ykxr ds va"k dk ogu djsxh( ¼N½ cksMZ ls vis{kk djuk fd og bl vf/kfu;e ds v/khu cksMZ }kjk dh xbZ dkjZokbZ rFkk izxfr fn[kkus okyh ,slh foojf.k;ka izLrqr djs] tks ¿jkT; ljdkjÀ

2

Bhd le>s( vkSj ¼t½ izR;sd ifj{ks= eas fofHkUu leqnk;ksa dh f"k{kk lEcU/kh vko";drkvksa dk ;Fkksfpr /;ku j[krs gq, f"k{kdksa dh fu;qfDr ds fy, "krsZa rFkk vgZrk,a vf/kdfFkr djukA

38

¿la;qDr izkUr ftyk cksMZ izkfjEHkd f"k{kk vf/kfu;e] 1926À ¿/kkjk 18&19À 18&& ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls dksbZ cksMZ] ftlds {ks= eas /kkjk 3 dss v/khu dh vf/klwpuk izoŸ̀k gks] fuEufyf[kr fofgr djus okys fofu;e] tks bl vf/kfu;e ls laxr gks] cuk ldsxk &&

cksMZ dh fofu;e cukus dh

"kfDr ¼d½ fu/kZu ekrk&firk ds iq=] iqf=;ksa dks fu%"kqYd ikB~;&iqLrdksa rFkk f"k{kk lEcU/kh vko";d oLrqvks a dh lEiwfrZ(

¼[k½ og jhfr] ftlds vuqlkj fo|ky; lfefr la?kfVr dh tk,xh] mldk {ks=kf/kdkj] mlds lnL;ksa dh la[;k rFkk muds drZO;] "kfDr;ka vkSj mŸkjnkf;Ro( ¼x½ og dkjZokbZ] tks fo|ky; lfefr fo|ky; eas ckydksa dh mifLFkfr dks lqfuf"pr djus ds fy, dj ldsxh rFkk os "krsZa] ftu ds v/khu fo|ky; ls vuqifLFkfr NqV~Vh vuqKkr dh tk ldsxh(

¼?k½ tgka ,d ls vf/kd fo|ky; lfefr;ka fu;qDr dh xbZ gksa] ogka izR;sd fo|ky; lfefr dk {ks=kf/kdkj(

¼³½ os lEcU/k] ftudk fo|ky; lfefr rFkk fdlh ,slh f"k{kk lfefr ds] tks ewy vf/kfu;e ds v/khu fu;qDr dh xbZ gks] chp vuqikyu fd;k tkuk gksxkA 19&& ¿jkT; ljdkjÀ

1

] bl vf/kfu;e ds v/khu dh viuh "kfDr;ksa dk izR;k;kstu ugha djsxhA

"kfDr;ksa dk izR;k;kstu 1- ,MsIVs"ku vkWQ ykt vkMZj] 1950 }kjk ¼izksfofU"k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs"ku vkWQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA

39

THE UNITED PROVINCES DISTRICT BOARDS PRIMARY

EDUCATION ACT, 1926

1

[U. P. Act No. I of 1926]

Adapted and modified by the Government of India (Adaptation of Indian Laws) Order,

Adapted and modified by the Adaptation of Laws Order 1950 [Received the assent of the Governor on March 23, 1926 and of the Government General April 21, 1926 and was published²under section 81 of the Government of India Act on May 8, 1926.

AN

ACT

to provided for the extension of primary education in rural areas under district boards in the United Provinces

Whereas it is the declared policy of the Government of the United Provinces that universal, free and compulsory primary education for boys and girls should be reached by a definite programme of progressive expansion, and whereas it is expedient to provide for a progressive development and expansion of primary education;

It is hereby enacted as follows:

Short title

extent and

construction

1. (1) This Act may be called the United Provinces District Boards Primary Education Act, 1926.

(2) It extends to all the areas under the jurisdiction of the district boards in [Uttar Pradesh]³;

(3) It shall be construed as supplementary to the United Provinces District Boards Act, 1922 hereinafter called the principal Act.

Definitions

U.P. Act No.

10, 1922

2. In this Act, unless there is anything repugnant in the subject or contest---

(1) "to attend" a recognized primary school means to be present for instruction at such school, on such days in the year, at such time or times, and for so many hours on each day of attendance, as may be fixed by the board;

(2) "child" means a child whose age is not less than six and not more than eleven years:

Provided that "child" when referring to a Muslim girl, shall mean a child whose age is not less than five and not more than nine years;

(3) "parent" includes a guardian or any person who has the actual custody or is in charge of a child ;

(4) "primary education" means instruction in reading, writing and arithmetic of such standard as may be prescribed for primary schools by the [State Government]⁴, and such instruction in other subjects, if any, may be determined by the board With the approval of the prescribed authority ;

1. S. O. R. see Gazette 1925, Pt. VIII, p. 805.

40

[The United Provinces District Boards Primary Education Act, 1926] [Section 3]

(5) "recognized primary school" includes a school or a department of a school in which instruction in primary education is given and which is for the time being recognized by the Director of Public Instructions¹;

(6) "school committee" means a committee appointed under the provisions of section 6 of this Act ;

(7) "school area" means the area within a radius of one mile by the nearest route from a primary school maintained by the board and included within the local limits of a board;

(8) "tahsil area" means the area comprised in a tahsil and included within the local limits of a board;

(9) "thana area" means the area comprised in the limits of a police station and included within the local limits of a board;

(10) "village area" means the area comprised in a village. Issue of

notification

waking primary

education

compulsory

3. (1) On the application of the board the [State Government]²may declare, by notification, that the primary education of make children shall be compulsory in the whole of the board's area or in any part thereof, or example, in any tahsil area, thana area, school area or village area³.

(2) Where a notification issued under sub-section (1) is in force in any area the [State Government]²may, on the application of the board, issue a notification that the primary education of female children shall be compulsory in the whole or any part of such area.

(3) A notification issued under this section shall specify the date from which, and the area or areas in which, primary education shall be compulsory, and public notice shall be given of the notification locally in the area or areas concerned.

(4) A board, if called upon by the [State Government]²so to do, shall, within a time to be specified by the [State Government]²submit a scheme to provide compulsory primary education in such area as the [State Government]²may direct, and in the case of children of either sex or both sexes as the [State Government]²may specify.

(5) If a board when called upon makes default in submitting a scheme or after a scheme has been sanctioned, omits to make adequate provision for compulsory primary education in accordance with a scheme as sanctioned or to bring into operation or to continue to keep in operation such scheme, the [State Government]²may, after due inquiry, appoint a person to submit the scheme or to bring it into operation or to continue to keep it in operation, as the case may be, and the expense thereof shall be paid by the Board to the [State Government]²If the expense is not so paid, the [State Government]² may make an order directing any person who has, for the time being, custody of any moneys on behalf of the board as banker or in any relation, to pay such expense from such moneys as he may have in his hands or may from time to time receive, and such person shall be bound to obey such order.

1. Now Director of Education.

2 . Subs, by the A. O. 1950 for (Provincial Government) which had been subs. by the A. 0: 1937 for (L. G.).

3. For declaration under this subs. consult S.O.R.

41

[The United Provinces District Boards Primary Education Act, 1926] [Section 4-8] Board to make

provision for

primary

education

4. A notification shall not be issued under section 3 unless (a) the board has, by special resolution which has been passed by a vote of not less than one-half of the total number of members constituting the board, resolved that such primary education should be made compulsory, and (b) the [State Government]¹is satisfied that the board is in a position to make, and will make adequate provision in recognized primary schools for such compulsory primary education free of charge.

Application

for issue of

notification

5. An application by the board under section 3 shall be made in such manner as may be prescribed by the [State Government]¹and the board shall furnish such information in respect of the application as may be required by the [State Government]¹.

Appointment

of school

committee

6. (1) Where a notification has been issued under section 3, the board shall appoint one or more committees for the purpose of exercising the powers and performing the duties of the school committee under this Act.

(2) It shall be the duty of such school committee, subject to the provisions of this Act, to enforce the provisions of this Act respecting the attendance of children at school and the employment of children.

Duty of

parents to

cause children

to attend school

7. Where a notification under section 3 is in force in any area, the parent of every child to whom the notification applies shall, if such child ordinarily resides in such area, in the absence of a reasonable excuse as hereinafter defined, cause such child to attend a recognized primary school. Meaning of

reasonable

excuse

8. Any of the following circumstances shall be deemed to be reasonable excuse within the meaning of section 7.

(1) that there is no accommodation in a recognized primary school within a distance to be fixed by the school committee and measured according to the nearest route from the residence of the child ;

(2) that the child has been exempted by the school committee on religious grounds;

(3) that the child is receiving otherwise than in a recognized primary school, primary education in a-satisfactory manner;

(4) that the child is certified by such authority as may be appointed in this behalf by the board to have completed the primary course;

(5) that child has been granted temporary leave of absence from school, in accordance with regulations, made under this Act by the board ;

(6) that the child is certified by a medical officer approved for this purpose by the board to be unfit to attend school by reason of some bodily defect or infirmity;

(7) that the child has, with the consent of the prescribed authority, been exempted by the school committee for special reasons recorded by it in writing.

1 . Subs, by the A. O. 1 950 for (Provincial Government) which had been subs. by the A. 0: 1937 for (L. G.).

42

[The United Provinces District Boards Primary Education Act, 1926] [Section 9-14] Issue of

attendance

order by the

school

committee

9. When the school committee is satisfied that a parent who is bound under the provisions of section 7 to cause a child to attend a recognized primary school, has failed to do so, the school committee after-giving the parent an opportunity of being heard, and after such inquiry as it considers necessary, may pass an order directing the parent to cause such child to attend a recognized primary school from a date which shall be specified in the order. Penalty for

failure to obey

attendance

order

10. (1) Any parent against whom an order has been passed under section 9, and who without reasonable excuse as defined in section 8 has failed to obey such order, shall on conviction before a magistrate be liable to a fine not exceeding five rupees.

(2) Any parent who having been convicted of an offence under sub-section (1) continues to disobey the order passed under section 9 shall be liable to a further fine not exceeding one rupee for every day, after the date of the first conviction, during which he is proved in a subsequent proceeding taken before a magistrate to have persisted in disobeying the order. Penalty for

employing

child liable to

attend primary

school

11. Any person other than the parent who, during the prescribed hours of attendance at school, utilizes on his own behalf or on behalf of any other person, in connexion with any employment, whether for remuneration or not, the services of any child whose parent in required under this Act to cause him to attend a recognized primary school, shall, on conviction before a magistrate, be liable to a fine not exceeding twenty-five rupees. Cognizance of

offence and

power to

compound

12. (1) No court shall take cognizance of an offence under section 10 or section 11 except on the complaint of or on information or received from the school committee or from such person as may be authorized by the school committee by general or special order in this behalf :

Provided that the school committee or the person authorized in this behalf shall, before instituting any prosecution again that any person, cause a warning to be given to him-in-writing.

(2) The school committee or the person authorized in this behalf may, instead of instituting or continuing prosecution for an offence, compound the same on the payment by the person accused of such offence of such sum as it deems proper not exceeding the amount, of the fine with which such offence is punishable, under this Act.

Power to

exempt

particular class

or community

13. The [State Government]¹after taking into consideration any views expressed by the board in this behalf, may, by notification, exempt any particular class or community from the operation of this Act.

Remission of

feed

14. No fee for primary education shall be charged respect of any child compulsorily attending a recognized primary school within an area in which a notification under section 3 is in force.

43

[The United Provinces District Boards Primary Education Act, 1926] [Section 15-17] Fines to be

credited to

boards fund

15. All Sums, realized [* * *]¹by way of composition under the provisions of this Act shall be credited to the board's fund.

Withdrawal of

notification on

default

16. When the [State Government]²is of opinion that default has been made by any board in respect of its duties under this Act it may, after giving the board, an opportunity of furnishing an explanation, cancel the notification issued under section 3.

Power of state

Government to

make rules

17. (1) The [State Government]²may, after previous publication make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the Power reoffered by sub-section (1) the [State Government]²may make rules---

(a) prescribing the authorities mentioned in clause (4) of section 2 and clause (7) of section 8;

(b) prescribing under clause (4) of section 2 the standard of instruction in primary schools;

(c) prescribing the manner is which application may be made by the board under section 3 and the particulars to be stated in such application;

(d) determining generally what shall be considered to be adequate provisions for compulsory primary education free of charge;

(e) requiring the board to prepare and publish a, register of children in the whole or in any part of the boards area ;

(f) defining the conditions on which the [State Government]²will beat a share of the cost of providing primary education;

(g) requiring the board to submit such returns as the [State Government]² may think fit showing, the action taken and progress made by the board under this Act; and

(h) laying down the conditions of and qualifications for the appointment of teachers With due regard to the educational, needs of different communities in every locality,

44

[The United Provinces District Boards Primary Education Act, 1926] [Section 18-19] Power of

board to make

regulations