Uttarakhand act 053 of 1975 : The UTTAR PRADESH CHIT FUND ACT, 1975

16&& ¼1½ QkSjeSu] iqjLdr̀ vfHknkrk }kjk Hkkoh vfHknk;ksa dk lE;d~ :Ik ls Hkqxrku djus ds fy;s Ik;kZIr izfrHkwfr fn;s tkus ij mls iqjLdkj /kujkf"k dk Hkqxrku djus ds fy;s ck/; gksxk %

QksjeSu ds drZO;

IkzfrcU/k ;g gS fd iqjLdkj vfHknkrk iqjLdkj /kujkf"k dk lHkh Hkkoh vfHknk;ksa dks dkVus ds Ik"pkr~] fdlh izdkj dh izfrHkwfr ds fcuk rRdky Hkqxrku fd;s tkus dh ekax djus dk gdnkj gksxk] vkSj ,slh n"kk esa QksjeSu vlyh fdLr ds fnukad ds iwoZ] fpV&djkj esa mfYyf[kr fdlh vuqeksfnr cSad esa bl izdkj dkVs x;s Hkkoh vfHknk; dh /kujkf"k tek djsxk] vkSj og bl izdkj tek /kujkf"k dks flok; Hkkoh vfHknk; ds Hkqxrku ds fy;s] ugha fudkysxkA

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 17&20À ¼2½ ;fn iqjLdr̀ vfHknkrk ds O;fDrdze ds dkj.k fdUgha nksuksa ds lEcU/k esa ns; iqjLdkj /kujkf"k vkxkeh Mªk ds fnukad ds iwoZ vlanRr jg tk;] rks QksjeSu fpV&Q.M djkj esa mfYyf[kr fdlh vuqeksfnr cSad esa rRdky tek djsxk vkSj bl izdkj tek djus dh lalwpuk fyf[kr :Ik esa iqjLdr̀ vfHknkrk vkSj jftLVªkj dks nsxkA ¼3½ izR;sd iqjLdkj /kujkf"k ds Hkqxrku] mi/kkjk ¼1½ ds v/khu Hkkoh vfHknk;ksa dh /kujkf"k dks tek djus] vkSj mi/kkjk ¼2½ ds v/khu iqjLdkj /kujkf"k dks tek djus dh lalwpuk vkxkeh Mªk ds le; vfHknkrk dks nh tk;xh] vkSj ,sls Hkqxrku ;k tek dh fof"kf'V;ka Mªk dh dk;Zokfg;ksa ds vfHkys[k esa ntZ dh tk;asxhA ¼4½ QksjeSu fdlh ,slh /kujkf"k ls] ftlds fy;s og /kkjk 15 ds [k.M ¼d½ vkSj ¼[k½ ds v/khu gdnkj gS] vf/kd dksbZ /kujkf"k vius fy;s fofu;ksftr ugha djsxk % IkzfrcU/k ;g gS fd QksjeSu ml C;kt ds flok;] tks mi/kkjk ¼2½ ds v/khu ;k /kkjk 24 ds v/khu dh xbZ tek ij tks] cSadksa esa tek fdlh /kujkf"k ij izksn~Hkwr gksus okys C;kt dks] vius fy;s fofu;ksftr dj ldsxkA

17&& IkzR;sd QksjeSu ,sls jftLVj vkSj ys[kk&cfg;ka] ,sls izi= esa j[ksxk] tks fofgr fd;s tk;saA

jftLVj vkSj ys[kk cfg;ka

18&& ¼1½ izR;sd QksjeSu ,slh jhfr ls vkSj ,sls le; ds Hkhrj tks fofgr fd;k tk;] ys[kk&vof/k ls lEcfU/kr rqyu&Ik=] tks ;k rks dEiuht ,sDV] 1956 ds v/khu dEifu;ksa ds ys[kk&ijh{kdksa ds :Ik esa dk;Z djus ds fy;s lE;d :Ik ls vfgZr ys[kk ijh{kdksa }kjk ;k /kkjk 53 dh mi/kkjk ¼3½ ds v/khu fu;qDr fpV ys[kk&ijh{kdksa }kjk lE;d~ :Ik ls ys[kk ijhf{kr gks] rS;kj djsxk vkSj jftLVªkj ds le{k nkf[ky djsxkA rqyu i= vf/kfu;e la0

1] 1956

¼2½ mi/kkjk ¼1½ esa fufnZ'V rqyu&Ik= esa] & ¼d½ mlds }kjk lapkfyr lHkh fpVksa dh vkfLr;ksa vksj nkf;R;ksa dh laf{kfIr gksxh(

¼[k½ ,slh fof"kf'V;ka nh tk;sxh] ftuls ;g izdV gks fd mDr vkfLr;ksa vkSj nkf;Roksa dk Lo:Ik D;k gS vkSj mu vkfLr;ksa dk ewY; fdl izdkj fudkyk x;k gS( vkSj

¼x½ ,slh vU; fof"kf'V;ka gksxh tks fofgr dh tk;aA

19&& ¼1½ izR;sd QksjeSu vfHknkrkvksa dks ns; /kujkf"k dk ys[kk&tks[kk mUgsa nsus ds fy;s mRrjnk;h gksxkA

vfHknkrkvksa ds izfr

QksjeSu dk nkf;Ro

¼2½ tgka ,d ls vf/kd QksjeSu gkas rks muesa ls izR;sd laa;qDr vkSj IkF̀kdr% ;k ;fn QksjeSu dksbZ QeZ gks rks mlds Hkkxhnkjksa esa ls izR;sd la;qDr vkSj IkF̀kdr% vkSj ;fn QksjeSu dksbZ fuxe gks rks og fuxe] fpV ls mn~Hkwr gksus okyh ck/;rkvksa ds laca/k esa vfHknkrkvksa ds izfr mRrjnk;h gksxkA

20&& ¼1½ tgka fpV esa QksjeSu ds :Ik esa ,d ls vf/kd O;fDr gks rks muesa ls dksbZ Hkh fpV lekIr gksus rd mlls izR;kgr̀ ugha gksxk tc rd fd bl izdkj izR;kgr̀ gksus ds lEcU/k esa lHkh viqjLdr̀ vfHknkrkvksa vkSj vlanRr iqjLdr̀ vfHknkrkvksa }kjk lEefr u ns nh tk; vkSj ,slh laifRr fn;s tkus ds fnukad ls pkSng fnu ds Hkhrj "ks'k QksjeSuk sa }kjk ,slh lgefr dh ,d "kq) izfr nkf[ky u dj nh tk;A

QksjeSu dk izR;kgr̀ gksuk

¼2½ QksjeSu dk ,sls izR;kgj.k ls /kkjk 14 ds v/khu nh x;h izfrHkwfr ij dksbZ izHkko ugha iMsxkA

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 21&23À v/;k; 4

viqjLdr̀ vfHknkrk

21&& izR;sd viqjLdr̀ vfHknkrk visu vfHknk; dk Hkqxrku fpV&djkj esa mfYyf[kr le; vkSj LFkku ij djsxk vkSj ,slk Hkqxrku djus ij QksjeSu ls jlhn ikus dk gdnkj gksxkA

viqjLd`r vfHknkrk

vfHknku dk Hkqxrku djsaxs

vkSj jlhn izir djsaxsA

22&& ¼1½ ¼d½ ,sls viqjLdr̀ vfHknkrk dk uke] tks fpV&djkj dh "krksaZ ds vuqlkj vius vfHknku dk Hkqxrku djus esa O;frdze] djrk gS] vfHknkrkvksa dh lwph esa gVk;k tk ldsxkA

O;frdzeh vfHknkrkvksa dk

gVk;k tkuk

¼[k½ uke dk bl izdkj gVk;k tkuk] mlds fnukad lfgr] QksjeSu }kjk j[kh tkus okyh O;frdzeh vfHknkrkvksa dh iqfLrdk esa ntZ fd;k tk;xkA ¼2½ mi/kkjk ¼1½ ds v/khu O;frdzeh vfHknkrk dk uke gVk;s tkus ds fnukad ls pkSng fnu ds Hkhrj QksjeSu %&

¼d½ bl rF; dk uksfVl ,sls O;frdzeh vfHknkrk dks nsxk] vkSj ¼[k½ mi/kkjk ¼1½ ds [k.M ¼[k½ esa fufnZ'V jftLVj esa izfrf'V dh ,d "kq) izfr jftLVªkj ds le{k nkf[ky djsxkA

¼3½ vfHknkrkvksa dh lwph esa viuk uke gVk;s tkus ls {kqC/k dksbZ O;fDrdzeh vfHknkrk] gVk;s tkus dk uksfVl lalwfpr fd;s tkus ds lkr fnu ds Hkhrj jftLVªkj dks vihy dj ldrk gSA

¼4½ jftLVªkj Ik{kdkjksa dks lquokbZ dk volj nsus ds Ik"pkr~ vihy ij ,slk vkns"k ns ldrk gS] ftls og mfpr le>s vkSj jftLVªkj dk fofu"p; vfUre gksxkA 23&& ¼1½ QksjeSu vfHknkrkvksa dh lwph esa ,sls O;frdzeh vfHknkrk ds LFkku ij] ftldk uke /kkjk 22 dh mi/kkjk ¼1½ ds v/khu ,slh lwph ls gVk fn;k x;k gks] fdlh O;fDr dks izfrLFkkfir dj ldsxk %

vfHknkrk dk izfrLFkkuh

IkzfrcU/k ;g gS fd ,slk izfrLFkkiu rc rd ugha fd;k tk;xk tc rd fd /kkjk 22 dh mi/kkjk ¼2½ ds [k.M ¼d½ ds v/khu O;frdzeh vfHknkrk dks fn;s uksfVl ds rkehy fd;s tkus ds fnukad ls iUnzg fnu O;rhr u gks tk;aA

¼2½ mi/kkjk ¼1½ esa fufnZ'V izR;sd izfrLFkkiu dks mlds fnukad lfgr] /kkjk 22 dh mi/kkjk ¼1½ ds [k.M ¼[k½ esa fufnZ'V iqfLrdk esa ntZ fd;k tk;xk vkSj QksjeSu ,slh izR;sd izfof'V dh ,d "kq) izfr] ,sls izfrLFkkiu ds fnukad ls pkSng fnu ds Hkhrj jftLVªkj ds le{k] bl izek.k&Ik= ds lkFk nkf[ky djsxk fd fpV dh mifof/k;ksa dh vkSj fpV&djkj dh izfr] tks "kq) izfr ds :Ik esa izekf.kr gks] izfrLFkkfir vfHknkrk dks ns nh xbZ gSA ¼3½ izfrLFkkfir vfHknkrk ls olwy fd;s x;s vfHknk; ds lHkh cdk;k dks] ftlesa ls QksjeSu }kjk vfxze nh xbZ /kujkf"k dks ?kVk fn;k tk;xk] fpV&djkj esa mfYyf[kr fdlh vuqeksfnr cSad esa jftLVªkj ds uke vxyh fdLr ds fnukad ds iwoZ QksjeSu }kjk tek fd;k tk;xkA

Li'Vhdj.k& bl mi/kkjk ds iz;kstukFkZ ^^vfHknkuksa ds cdk;k** dk rkRi;Z izfrLFkkfir vfHknkrk ls olwy dh x;h lHkh iwoZorhZ fd"rksa ls gksxkA

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 24&26À 24&& ¼1½ tgka fd dksbZ izfrLFkkfir vfHknkrk iqjLdkj /kujkf"k vkgfjr djrk gS] ogka O;frdzeh vfHknkrk vius va"knkuksa dks] ,slh dVkSrh;ksa ds v/khu jgrs gq,] ftldh O;oLFkk fpV&djkj esa dh tk; vkSj tks fdlh Hkh n"kk esa ,sls O;frdzeh vfHknkrk }kjk igys ls izkIr ykHkka"k ls vf/kd u gksxh] olwy djus dk gdnkj gksxkA O;frdzeh vfHknkrk dks ns;

/kujkf"k ds lEcU/k esa

fdl izdkj dk;Zokgh dh

tk;xh

¼2½ O;fDrdeh vfHknkrk }kjk ekax fd;s tkus ij vkSj mlds }kjk lE;d~ :Ik ls gLrk{kfjr vfHkLohdf̀r fu'ikfnr djus ij] QksjeSu jftLVªkj dks lHkh dVkSfr;ka djus ds Ik"pkr~ n s; /kujkf"k dh lwpuk nsxk vkSj jftLVªkj ,sls O;frdzeh vfHknkrk ds Ik{k esa pSd ;k Mªk¶V tkjh djsxkA

¼3½ ;fn O;frdzeh vfHknkrk mi;qZDr vfHkLohdf̀r nsus esa vlQy jgrk gS rks QksjeSu O;frdzeh vfHknkrk dks ns; /kujkf"k] vxyh fd"r ds fnukad ds i woZ] fdlh vuqeksfnr cSad esa tek djsxk] vkSj bl izdkj tek djus ds rF; dh fyf[kr lalwpuk O;frdzeh vfHknkrk vkSj jftLVªkj dks nsxkA bl izdkj tek dh xbZ /kujkf"k QksjeSu }kjk O;frdzeh vfHknkrk dks Hkqxrku fd;s tkus ls fHkUu fdlh vU; iz;kstu ds fy;s ugha fudkyh tk;xhA v/;k; 5

iqjLd̀r vfHknkrk

25&& IkzR;sd iqjLdr̀ vfHknkrk] lHkh Hkkoh vfHknk;ksa dh dVkSfr;ka fd;s fcuk iqjLdkj dh /kujkf"k ysus ds iwoZ] QksjeSu dks Ik;kZIr izfrHkwfr nsxk vkSj QksjeSu ,slh izfrHkwfr dks Hkkoh vfHknk;ksa dk lE;d~ Hkqxrku djus ds fy;s ysxk] vkSj ;fn QksjeSu iqjLdr̀ vfHknkrk gS ;k /kkjk 15 ds [k.M ¼d½ ds v/khu fpV dh /kujkf"k vkgfjr djrk gS rks og jftLVªkj ds lUrks'kkuqlkj Hkkoh vfHknk;ksa ds lE;d~ Hkqxrku ds fy;s izfrHkwfr nsxk % IkqjLd̀r vfHknkrk izfrHkwfr

nsxk

IkzfrcU/k ;g gS fd QksjeSu ls fHkUu dksbZ iqjLdr̀ vfHknkrk] ftudh izfrHkwfr dks QksjeSu }kjk Ik;kZIr izfrHkwfr ds :Ik esa Lohdkj u fd;k tk;] ml fnukad ls tc og iqjLdr̀ vfHknkrk gks tk;] rhu ekl ds Hkhrj jftLVªkj dks vihy dj ldsxk] tks Ik{kdkjksa dks lquokbZ dk volj nsus ds Ik"pkr~ vihy ij ,slk vkns"k ns ldsxk ftls og mfpr le>sa] vkSj ml fo'k; esa mldk fofu"p; vfUre gksxkA

26&& IkzR;sd iqjLdr̀ vfHknkrk fpV&djkj esa mfYyf[kr le; vkSj LFkku rFkk fnukadksa ij viuk vfHknku fu;fer :Ik ls nsxk vkSj ,slk u djus ij og lHkh Hkkoh vfHknk;ksa dk lesfdr :Ik esa rRdky Hkqxrku djus dk nk;h gksxk %

IkqjLd̀r vfHknkrk fu;fefr

:Ik ls vfHknk; nsxk

IkzfrcU/k ;g gS fd QksjeSu fdlh O;frdzeh iqjLdr̀ vfHknkrk dh vksj ls vfHknk; dh /kujkf"k izfrekl rc rd nsxk tc rd fd ,sls O;fDrdzeh iqjLdr̀ vfHknkrk ds cdk;k dk lesfdr Hkqxrku vkSj lHkh Hkkoh fdLrsa olwy u gks tk;sa vkSj ml /kujkf"k dks QksjeSu ,sls iqjLdr̀ vfHknkrk dh vksj ls vius }kjk fn;s x;s vfHknk; dks dkVus ds Ik"pkr~ jftLVªkj ds ys[ks esa tek djsxkA

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 27&30À 27&& ¼1½ ;fn Hkkoh vfHknk;ksa ds lesfdr Hkqxrkuksa ds fy, QksjeSu }kjk yk;s x;s fdlh okn esa] O;fDrdzeh iqjLdr̀ vfHknkrk okn dh lquokbZ ds fy;s fu;r fnukad dks ;k mlds iwoZ] ml fnukad rd ds vfHknk;ksa dk cdk;k vkSj fpV&djkj esa mlds fy;s O;ofLFkr nj ls ;k ckjg izfr"kr izfro'kZ lk/kkj.k C;kt dh nj ls] blesa ls tks Hkh de gks] ml ij C;kt nsus vkSj QksjeSu dks Hkqxrku ds fy;s okn&O;; nsus dks lger gks ;k U;k;ky; esa ns rks] fdlh izfrdwy lafonk ds gksrs gq, Hkh U;k;ky; rnuqlkj fMdzh ikfjr djsxk %

Lkesfdr Hkqxrku dh

olwyh vkSj mldk

fuLrkj.k

izfrcU/k ;g gS fd ;fn dksbZ ,slk okn opu&Ik= ij gks rks bl mi/kkjk ds v/khu dksbZ fMdzh rc rd ikfjr ugha dh tk;sxh tc rd fd ,sls opu&Ik= esa Li'V :Ik ls ;g of.kZr u gks fd rn~/khu ns; /kujkf"k fpV ds vfHknk;ksa ds Hkqxrku ds lEcU/k esa gSA ¼2½ izfrHkwfr ds :Ik esa izLrqr dh x;h lEifRr ;k mlds fdlh Hkkx esa fgr j[kus okyk dksbZ O;fDr mi/kkjk ¼1½ ds v/khu Hkqxrku djus dk gdnkj gksxkA ¼3½ ¼d½ QksjeSu }kjk Hkkoh vfHknk;ksa ds fy;s olwy fd;s x;s lHkh lesfdr Hkqxrku fdlh vuqeksfnr cSaad esa vkxkeh fdLr ds fnukad ds iwoZ tek fd;s tk;saxs vkSj mUgsa dsoy Hkkoh vfHkn;ksa ds Hkqxrku ds fy;s gh fudkyk tk ldrk gS (

¼[k½ tgka dksZ lEifRr lesfdr Hkqxrku ds cnys esa Lohdkj dh tk; rks og Hkkoh vfHknk;ksa ds lE;d~ Hkqxrku ds fy, izfrHkwfr ds :Ik eas cuh jgsxhA v/;k; 6

vUrj.k

28&& ¼1½ iqjLdr̀ vfHknkrkvksa ls vfHknk; ysus ds QksjeSu ds vf/kdkjksa dk vUrj.k jftLVªkj dh fyf[kr iwoZ Lohdf̀r ds fcuk ugha fd;k tk;xkA

QksjeSu ds vf/kdkjksa ds

vUrj.k ij fucZU/ku

¼2½ dksbZ ,slk viqjLdr̀ vfHknkrk ;k vlanRr iqjLd`r vfHknkrk] tks ;g nkok djrk gSk fd fdlh ,sls vUrj.k ls mlds fgr ij izfrdwy izHkko iM+sxk] vUrj.k dks vikLr djus ds fy;s jftLVªkj dks vkosnu dj ldrk gS] vkSj jftLVªkj rnFkZ lek/kku gks tkus ij] mu dkj.kksa ls tks vfHkfyf[kr fd;s tk;saxs] mls vikLr dj ldrk gSA ¼3½ mi/kkjk ¼2½ ds v/khu fdUgha Hkh dk;Zokfg;ksa esa ;g lkfcr djus dk Hkkj vUrfjrh ij gksxk fd vUrj.k ls fdlh vfHknkrk ds] ftlus ml ij vk{ksi fd;k gks] fgr ij dksbZ izfrdwy izHkko iM+us dh lEHkkouk ugha gSA

29&& fdlh viqjLdr̀ vfHknkrk }kjk fpV esa mlds vf/kdkjksa dk izR;sd vUrj.k fyf[kr :Ik esa gksxk tks de ls de nks lkf{k;ksa }kjk lE;d~ :Ik ls vuqizekf.kr gksxk vkSj QksjeSu dks izLrqr fd;k tk;xkA

ViqjLd̀r vfHknkrk ls

vf/kdkj dk vUrj.k

fyf[kr :I esa gksxk

30&& /kkjk 29 ds v/khu izR;sd vUrj.k dks QksjeSu }kjk ekU;rk nh tk;xh] tc rd fd og ;g u le>s fd vUrfjrh "kks/k{ke ugha gS vFkok vUrj.k ls rRle; izoR̀r fdlh fof/k ds micU/k foQy gksrs gSaA

QksjeSu }kjk vUrj.k dks

ekU;rk nsuk

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 31&35À 31&& /kkjk 28 ;k /kkjk 29 esa fufnZ'V izR;sd vUrj.k Qksjesu }kjk fpV iqfLrdk esa rqjUr ntZ fd;k tk;xk vkSj QksjeSu] ,slh izfof'V djus ds fnukad ls pkSng fnu ds Hkhrj ,slh izfof'V dh ,d "kq) izfr jftLVªkj dks izLrqr djsxk] ftlds lkFk ;g izek.k&Ik= gksxk fd fpV dh mifof/k;ksa vkSj fpV&djkj dh izfr] tks "kq) izfr ds :Ik esa izekf.kr gks] lEcn~/k vUrfj.kh dks ns nh xbZ gSA

IkqfLrdk esa vUrfjfr;ksa ds

uke ntZ djuk

v?;k; 7

fpVksa dh lekfIr

32&& ¼1½ tgka ,sls fdlh QksjeSu dh] tks O;fDr gS] èR;q gks tk; ;k og fodr̀ fpRr dk ;k vU;Fkk vleFkZ gks tk; rks fpV dks fpV&djkj ds micU/kksa ds vuqlkj] tgka djkj esa ,slh O;oLFkk gks] tkjh j[kk tk ldrk gSA

dfri; n"kkvksa esa fpVksa

dks tkjh j[kus ds fy;s

micU/k

¼2½ ,sls fdlh QksjeSu dh n"kk esa tks QeZ] gks] ;fn fdlh Hkkxhnkj dh èR;q gks tk; ;k og fodr̀ fpRr dk ;k vU;Fkk leFkZ gks tk; rks fpV&djkj esa fdUgha izfrdwy micU/kksa ds u gksus ij fpV dks lekIr gqvk ugha le>k tk;xk vkSj mRrjthoh Hkkxhnkj fpV dk lapkyu djsxk ;k djsaxsA

33&& dksbZ fpV lekIr gqbZ le>h tk;xh &&&& fpV dh lekfIr

¼d½ tc fpV&djkj esa fu;r vof/k lekIr gks xbZ gks] ijUrq ;g rc tc fd lHkh vfHknkrkvksa dks ns;ksa dk Hkqxrku iwjk dj fn;k x;k gks] ;k ¼[k½ tc lHkh viqjLdr̀ rFkk vlanRr iqjLdr̀ vfHknkrk fpV lekIr djus ds fy;s fyf[kr :Ik esa lEefr ns vkSj ,slh lEefr dh izfr /kkjk 34 dh vis{kkuqlkj nkf[ky dj nh tk;] ;k

¼x½ tc ,sls QksjeSu dh] tks O;fDr gks] eR̀;q gks tk; ;k og fodr̀ fpRr dk ;k vU;Fkk vleFkZ gks tk; vkSj fpV&djkj esa fpV dks tkjh j[kus dh O;oLFkk u gks ;k tc QksjeSu tks fd QeZ gS] ds Hkkxhnkj dh èR;q gks tk; ;k og fodr̀ fpRr dk ;k vU;Fkk vleFkZ gks tk; vkSj fpV&djkj esa ,slh n"kk es a fpV dks cUn dj nsus dh O;oLFkk gksA

34&& /kkjk 20 dh mi/kkjk ¼1½ ;k /kkjk 33 ds [k.M ¼[k½ esa mfYyf[kr izR;sd lEefr dh] mlds fnukad lfgr] ,d "kq) izfr] ,slh lEEefr fn;s tkus ds fnukad ls pkSng fnu ds Hkhrj QkSjeSu ;k "ks'k QksjeSu ;k QksjeSuksa }kjk jftLVªkj ds le{k nkf[ky dh tk;sxhA

jftLVªkj ds le{k lEefr

nkf[ky djuk

35&& /kkjk 33 [k.M ¼d½ vkSj ¼[k½ es fufnZ'V n"kkvksa ds flok; ------ viqjLd`r vfHknkrkvksa ds va"knku dk ykSVk;k tkuk

¼1½ izR;sd viqjLdr̀ vfHknkrk] tc rd fd fpV&djkj esa vU;Fkk O;oLFkk u dh x;h gks] fpV dh lekfIr ij] mlds }kjk izkIr ykHkka"k dks] ;fn dksbZ gks] dkVs fcuk viuk v a"knku okil ikus dk gdnkj gksxk %

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 36&39À IkzfrcU/k ;g gS fd dksbZ O;fDr ftls fdlh viqjLdr̀ vfHknkrk ds vf/kdkj /kkjk 29 ds v/khu vUrfjr fd;s tk;s] vius va"knkuksa ds vfrfjDr] tc rd fd fpV&djkj esa vU;Fkk O;oLFkk u dh xbZ gks] ,sls viqjLdr̀ vfHknkrk }kjk fn;s x;s va"knkuksa dks okil ikus ds fy;s gdnkj gksxkA

¼2½ ;fn fpV&djkj esa ewyr% fu;r fnukad ds iwoZ fnukad dks fpV lekIr gks tk; rks viqjLdr̀ vfHknkrk dk nkok ml fnukad ls mn~Hkwr le>k tk;xk tc mls bl izdkj lekIr djus dk uksfVl izkIr gksA

36&& Tkgka fpV ds lEcU/k esa QksjeSu }kjk _.k ns; gks vkSj mlds }kjk vU; _.k Hkh gks ogka vfHknkrkvksa dks ns; fpV lEcU/kh _.k fpV vkfLr;ksa ij izFke Hkkj gksaxsA vfHknkrkvksa ds ns; fpV

vkfLr;ksa ij izFke Hkkj

gksaxs

v/;k; 8

nLrkost dk fujh{k.k

37&& izR;sd QksjeSu] ikap #I;s ls vuf/kd ,slh Qhl tks fpV&djkj esa fofufnZ'V dh tk;] nsus ij] viqjLdr̀ rkk vlanRr iqjldr̀ vfHknkrkvksa dks fpV Mªk fd;s tkus ds lHkh fnu vFkok ,sls fnu rFkk ,sls le; ds Hkhrj ftldh fpV&djkj esa O;oLFkk dh tk;] iqjLdr̀ vfHknkrkvksa ls fy;s x;s ;k vfHknkrk dh gSfl;r ls Lo;a QksjeSu }kjk izLrqr fd;s x;s izfrHkwfr&Ik=ksa vkSj nLrkostksa] jlhnksa rFkk vU; vfHkys[kksa vkSj lHkh fpV&vfHkys[kksa dk ftlds vUrxZr ys[kk&okfg;ka] ikl&rqyu&Ik= vkSj ykHk&ghu dk ys[kk rFkk ,sls vU; vfHkys[k] ftuls fpV ;kstuk dh okLrfod foRrh; fLFkfr iznf"kZr gks] Hkh gS] fujh{k.k djus ds fy;s lHkh ;qfDr;qDr lqfo/kk;sa nsxkA

QksjeSu vfHknkrkvksa dks

fpV ds vfHkys[kksa dk

ijh{k.k djus dh vuqKk

nsxk

38&& fpV lEcU/kh lHkh vfHkys[k QksjeSu }kjk vfody :Ik esa ifjjf{kr fd;s tk;saxs vkSj fpV lekIr gksus ds fnukad ls N% o'kZ dh vof/k ds fy;s j[ks tk;saxsA QkSjeSu }kjk fpV

vfHkys[kksa dk ifjj{k.k

39&& ¼1½ jftLVªkj ;k mlds }kjk rnFkZ izkf/kdr̀ dksbZ vf/kdkjh fpV&iqfLrdkvksa vkSj fpV lEcU/kh lHkh vfHkys[kksa dk fujh{k.k dj ldrk gSA

fpV iqfLrdkvksa dk

fujh{k.k rFkk vfHkys[kksa

dk fujh{k.k

¼2½ izR;sd QksjeSu jftLVªkj ;k mi/kkjk ¼1½ ds v/khu izkf/kdr̀ vf/kdkjh ds le{k ,sls le; vkSj LFkku ij] tSlh og vis{kk djsa] fpV&iqfLrdkvksa vkSj vfHkys[kksa dks izLrqr djus ds fy;s ck/; gksxk vkSj mls dksbZ vU; lwpuk] ftldh og vis{kk djs] nsxk % IkzfrcU/k ;g gS fd ,slk fujh{k.k QksjeSu ds Hkw&x̀gkfn ij fd;k tk ldrk gS] ;fn og vfxze :Ik ls ,slh Qhl ns] tks fujh{k.k ds fy;s fofgr dh tk; %

vxzsrj izfrcU/k ;g gS fd ;fn QksjeSu caSafdx dEiuh; ,sDV] 1949 esa ;FkkifjHkkf'kr dksbZ csdjkjh dEiuh gks rks ,slk fujh{k.k dsoy dEiuh ds Hkw&xzgkfn ij vkSj dsoy dk;Z fnol dks gh fd;k tk;xk vkSj ,slk QksjeSu ,slh Qhl nsxk] tks fujh{k.k ds fy;s fofgr dh tk;A

,sDV la- 10] 1949

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 40À ¼3½ mi/kkjk ¼1½ esa mfYyf[kr dksbZ vf/kdkjh vius le{k izLrqr dh xbZ fdUgha ys[kk&cfg;ksa ;k nLrkostksa dks ,slh vof/k ds fy;s ftls og mfpr le>s] ifjcn~/k dj ldrk gS vkSj viuh vfHkj{kk esa j[k ldrk gS %

IkzfrcU/k ;g gS fd ,slk vf/kdkjh&

¼d½ ys[kk&cfg;ksa ;k vU; nLrkostksa dks ifjcn~/k djus ds vius dkj.kksa dks vfHkfyf[kr fd;s fcuk ,slk ugha djsxk] ;k

¼[k½ flok; Ik;kZIr rFkk viokfnr dkj.kksa ds tks vfHkfyf[kr fd;s tk;saxs] vodk"k ds fnu dks vioftZr djrs gq, iUnzg fnu ls vf/kd vof/k ds fy, vkSj jftLVªkj ls fHkUu vf/kdkjh dh n"kk esa jftLVªkj ls rnFkZ fyf[kr vuqeksnu fy, fcuk viuh vfHkj{kk esa fdUgha ,slh iqfLrdkvksa ;k nLrkostksa dks ugha j[ksxkA v/;k; 9

fpVksa dk ifjlekiu

40&& fpV ,sls fofgr izkf/kdkjh }kjk] ftldh ml LFkku ij tgka fpV jftLVªhdr̀ dh x;h gks] vf/kdkfjrk gks] ifjlekfIkr dh tk ldrh gS] ;fn&&& fpV dc ikfjlekfIkr dh

tk ldrh gS

¼d½ fpV /kkjk 33 ds [k.M ¼x½ ds v/khu lekIr gks x;h gS] ;k

¼[k½ QksjeSu /kkjk 14 esa fofufnZ'V izfrHkwfr nsus esa lQy jgrk gS ;k ;fn og mlds lEcU/k esa ,slk dk;Z djrk gS] ftlls izfrHkwfr ds Lo:Ik ;k mlds ewY; lkfRod :Ik ls gk̀l gks ldrk gks] ;k

¼x½ QksjeSu bl vf/kfu;e ds micU/kksa ds vuqlkj dh /kujkf"k tek djus esa vlQy jgrk gS ;k

¼?k½ fofgr izkf/kdkjh ds lUrks'kkuqlkj ;g fl) gks tk; fd QksjeSu vfHknkrkvksa dks ns; /kujkf"k dk Hkqxrku djus esa vleFkZ gS] ;k ¼³½ fpV ds fdlh vfHknkrk dks ns; /kujkf"k;ksa ds lEcU/k esa mlds Ik{k esa fdlh U;k;ky; dh fMdzh ;k vkns"k ij tkjh fd;k x;k fu'iknu ;k vU; vknsf"kdk iw.kZr% ;k vk af"kd :Ik esa ykSVk nh tkrh gS] ;k

¼p½ ;g lkfcr gks tk;s fd iqjLdkj vfHknkrkvksa ls izR;kHkwfr;ka ysus ds ekeys esa QksjeSu dh vksj ls diV ;k nqLlaf/k dh x;h gS] ;k

¼N½ QksjeSu us Hkkoh vfHknk;ksa ds fy, Ik;kZIr izR;kof̀r fn;s fcuk] vfHknkrk dh gSfl;r ls iqjLdkj dh /kujkf"k fofu;ksftr dh gS] ;k

¼t½ ;g vU;Fkk U;k;laxr vkSj lkE;ksfpr gks fd fpV ifjlekfIkr dj nh tkuh pkfg,A

Li'Vhdj.k %& [k.M ¼?k½ ds iz;kstukFkZ ;g vo/kkfjr djus esa fd D;k QksjeSu vfHknkrkvksa dks ns; /kujkf"k;ka nsus esa vleFkZ gS] fofgr izkf/kdkjh fpV ds lEcU/k esa mlds lekfJr rFkk Hkkoh nkf;Roksa dks /;ku esa j[ksxk % IkzfrcU/k ;g gS fd dEiuht ,sDV] 1956 ds vUrxZr fdlh dEiuh }kjk lapkfyr fpV dsoy ml U;k;ky; }kjk] ftldk ml vf/kfu;e ds v/khu vf/kdkfjrk gks] ifjlekfir dh tk ldrh gSA

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 41&46À 41&& fpV ds ifjlekiu ds fy;s ;FkkfLFkfr fofgr izkf/kdkjh ;k U;k;ky; dks vkosnu fdlh viqjLdr̀ vfHknkrk ;k vlanRr iqjLdr̀ vfHknkrk }kjk ;k jftLVªkj }kjk ;kfpdk ds :Ik esa fn;k tk;sxkA flfoy izfdz;k lafgrk] 1908 }kjk fofgr jhfr ls gLrk{kfjr rFkk lR;kfir gksxh] vkSj mlesa ,slh fof"kf'V;ka gksxh tks fofgr dh tk;sa % Ikfjlekiu ds fy;s

vkosnu&Ik=

IkzfrcU/k ;g gS fd /kkjk 40 ds [k.M ¼?k½ ;k [k.M ¼t½ ds v/khu fpV ds ifjlekiu ds fy;s dksbZ vkosnu rc rd ugha fn;k tk ldsxk tc rd fd ,slh ;kfpdk & ¼d½ ,sls viqjLdr̀ vfHknkrkvksa rFkk vlanRr iqjLdr̀ vfHknkrkvksa }kjk ftuds fpV esa vfHknk;ksa dk ;ksx leLr viqjLdr̀ vfHknkrkvksa rFkk vlanRr iqjLdr̀ vfHknkrkvksa }kjk vlanRr /kujkf"k ds iPphl izfr"kr ls de u gks] ;k ¼[k½ jftLVªkj }kjk ;k mldh iwoZ Lohdf̀r ls] izLrqr u dh tk;A Li'Vhdj.k %& bl izfrcU/kkRed [k.M ds iz;kstukFkZ] fVdV ds fHkUuka"k dk vfHknkrk dsoy ml fHkUuka"k rd gh vfHknkrk le>k tk;sxkA

42&& /kkjk 40 rFkk 41 esa fdlh ckr ds gksrs gq, Hkh] fpV ds ifjlekiu ds fy;s fufgr izkf/kdkjh ;k U;k;ky; }kjk /kkjk 40 ds v/khu dksbZ ;kfpdk xzg.k ugha dh tk;xh] ;fn QksjeSu dks fnokfy;k U;k; fu.khZr djus ds fy;s izkfofU"k;y bUlkyosUlh ,sDV] 1020 ds v/khu mldh fo#) dk;Zokfg;ksa fopkjk/khu gks vFkok tgka QksjeSu dksbZ dEiuh gks] dEiuht ,sDV] 1956 ds v/khu ml dEiuh ds ifjlekiu ds fy;s mlds fo:n~/k dk;Zokfg;ka fopkj/khu gksA

fnokyk ;k lekiu

ifjlekiu dk;Zokfg;ksa dks

oftZr djsxh

43&& fdlh fpV ds ifjlekiu dk vkns"k mu lHkh vfHknkrkvksa ds Ik{k esa izofrZr gksxk] ftUgsa fpV ls /kujkf"k;ka ns; gks vkSj og ifjlekiu ds fy;s vkosnu izLrqr fd;s tkus ds le; ls izHkkoh le>k tk;sxkA

Ikfjlekiu vkns"k dk

izkjEHk vkSj izHkko

44& fofgr izkf/kdkjh ;k U;k;ky;] QksjeSu ds ;k fdlh ,sls vfHknkrk ds ftls fpV ds lEcU/k esa /kujkf"k ns; gks] vkosnu ij] bl vf/kfu;e ds v/khu fpV ds ifjlekiu ds fy;s vkosnu Ik= izLrqr fd;s tkus ds Ik"pkr fdlh Hkh le;] varfje fjlhoj fu;qDr fd;s tkus dk vFkok fpV ds lEcU/k esa ns; /kujkf"k dh olwyh ds fy;s QksjEkSu ds fo#) lafLFkr fdlh ckn ;k dk;Zokgh esa vx zsrj dk;Zofg;ksa dks ,slh "krksZa ij ftUgsa fofgr izkf/kdkjh ;k U;k;ky; mfpr le>s] jksdus dk vkns"k ns ldrk gSA

vUrfje fjlhoj rFkk vU;

dk;Zokfg;ksa dk jksdk tkuk

45&& vkosnu dh lquokbZ ij fofgr izkf/kdkjh ;k U;k;ky; mls [kpZ lfgr ;k fcuk [kpZ ds [kkfjt dj ldrk gS vFkok l"krZ ;k fcuk "krZ ds lquokbZ LFkfxr dj ldrk gS ;k vUrfje vkns"k ;k dksbZ vU; vkns"k ns ldrk gS] tSlk og mfpr le>sA vkosnu&Ik= dh lquokbZ

ij U;k;ky; dh "kfDr;ka

46&& fpV ds ifjlekiu dk vkns"k fn;s x;s tkus ij fpV dh lEiw.kZ vkfLr;ka mu vfHknkrkvksa esa forj.k ds fy;s] ftUgsa fpV ds laca/k esa /kujkf"k;ka ns; gks] ;FkkfLFkfr] fofgr izkf/kdkjh ;k U;k;ky; esa fufgr gks tk;sxh vkSj ,slh fofgr izkf/kdkjh ;k U;k;ky; fjlhoj fu;qDr djsxk rFkk bl fo'k; esa ,sls vkns"k nsxk] tks og mfpr le>sA

forj.k ds fy;s fpV

vkfLr;ka fofgr izkf/kdkjh

;k U;k;ky; esa fufgr

gksaxh

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 47&51À 47&& Tkgka fofgr izkf/kdkjh ;k fdlh U;k;ky; }kjk dksbZ ifjlekiu vkns"k fn;k x;k gks] ogka fpV ds lEcU/k esa vfHknkrk dks ns; /kujkf"k dh olwyh ds fy;s vfHknkrk }kjk QksjeSu ds fo#) dksbZ okn ;k vU; fof/kd dk;Zokfg;kaa flok; fofgr izkf/kdkjh ;k U;k;ky; dh vuqefr ls vkSj ,slh "krksaZ ij ftUgsa fofgr izkf/kdkjh ;k U;k;ky; vf/kjksfir djsa] u rks tkjh j[kh tk;saxh vkSj u izkjEHk dh tk;saxhA

Ikfjlekiu ds vkns"kksa ij

ckn vkfn dk #d tkuk

48&& ¼1½ ifjlekiu vkns"k ds fn;s tkus ij] ifjlekiu dk;Zokfg;ksa ds ;kph dk vkSj fjlhoj dk ;g drZO; gksxk fd os vkns"k dh ,d izfr] vkns"k fn;s tkus ds fnukad ls ,d Hkkx ds Hkhrj jftLVªkj ds le{k nkf[ky djsa %

vkns"k dh izfr jftLVªkj

ds ikl nkf[ky dh

tk;xh

IkzfrcU/k ;g gS fd jftLVªkj ,sls ;kph ;k fjlhoj ds fyf[kr vkosnu ij] Lofoosdkuqlkj] ,slh dksbZ izfr nkf[ky djus ds fy;s iUnzg fnu ls vuf/kd dk vkSj le; ns ldrk gSA

¼2½ ifjlekiu vkns"k dh izfr nkf[ky djus ij jftLVªkj fpV ls lEcfU/kr viuh iqfLrdkvksa esa mlds ckjs esa ntZ djsxk vkSj mls ljdkjh xtV esa vf/klwfpr djsxkA 49&& ¼1½ tgka fpV ds ifjlekiu dh dk;Zokfg;ksa ds fopkjk/khu jgus ds nkSjku QksjeSu fnokfy;k U;k;fu.khZr fd;k tk; vFkok tc QksjeSu dksbZ dEiuh gks ml dEiuh dks dEiuht ,sDV] 1956 ds v/khu ifjlekiu dk vkns"k fn;k tk; rks bl vf/kfu;e ds v/khu ifjlekiu dk;Zokfg;ka lekIr gks tk;saxh] vkSj /kkjk 36 vkSj 44 ds micU/kksa ds v/khu jgrs gq,] fpV vkfLr;ksa dk forj.k] ;FkkfLFkfr] fnokyk fo'k;d U;k;ky; ;k dEiuh dks ifjlekfir djus okys U;k;ky; }kjk fd;k tk;xkA

QksjeSu ds fnokfy;k gksus

ij ifjlekiu dk;Zokfg;ksa

dk LFkxu vkSj fnokyk

fo'k;d dk; Zokfg;ksa dk

vUrj.k

¼2½ tgka QksjeSu ds fo#) fnokyk fo'k;d dk;Zokfg;ka fofHkUu U;k;ky;ksa esa fopkjk/khu gks rks mDr U;k;ky; fdUgha dk;Zokfg;ksa dks ,d U;k;ky; ls nwljs U;k;ky; dks vUrfjr dj ldrk gSaA

50&& ¼1½ tgka fpV ds ifjlekiu ds fy;s fn;k x;k vkosnu [kkfjt dj fn;k tk; vkSj fofgr izkf/kdkjh ;k U;k;ky; dk ;g lek/kku gks tk; fd vkosnu rqPN ;k rax djus okyk gS rks fofgr izkf/kdkjh ;k U;k;ky; vkosnd ds fo#) ikap lkS #Ik;s ls vuf/kd mruh /kujkf"k vf/kfu.khZr dj ldrk gS] ftls og vkosnu vkSj mlds lEcU/k esa dk;Zokfg;ksa ds dkj.k QksjeSu dh gqbZ {kfr ;k C;; ds fy;s QksjeSu dks fn;k tkus okyk ;qfDr;qDr izfrdj le>s] vkSj ,slh /kujkf"k bl izdkj olwy dh tk;xh ekuksa vfHkfu.kZ; dksbZ fMdh gksA

RkqPN ;k rax djus okys

vkosnu ds fy, izfrdj

¼2½ mi/kkjk ¼1½ ds v/khu izfrdj ds vfHkfu.kZ; ls izfrdj dk dksbZ IkF̀kd okn oftZr gks tk;sxkA

51&& ¼1½ dksbZ O;fDr] tks fpV ds ifjlekiu dh dk;Zokfg;ksa esa] fofgr izkf/kdkjh ;k mPp U;k;ky; ls fHkUu fdlh U;k;ky; ds fofu"p; ;k vkns"k ls O;fFkr gks] ,sls fofu"p; ;k vkns"k ds fnuk ad ls nks ekl dh vof/k ds Hkhrj mPp U;k;ky; dks vihy dj ldrk gS] ftldk ml ij fofu"p; vfUre gksxkA

vihy djus dk vf/kdkj

¼2½ mi/kkjk ¼1½ ds micU/kksa ds v/khu jgrs gq,] ,slh dk;Zokfg;ksa esa fofgr izkf/kdkjh ;k U;k;ky; dk izR;sd fofu"p; ;k vkns"k vfUre gk sxkA

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 52&53À 52&& ¼1½ tgka bl vf/kfu;e ds v/khu fpV ifjlekfir djus ls bUdkj djus dk vkns"k fn;k tk; ogka viqjLdr̀ vfHknkrkvksa ds lEcU/k esa fpV dks mDr vkosnu&Ik= izLrqr djus ds fnukad ls ,sls vkns"k ds fnukad rd fuyfEcr le>k tk;xk] vkSj fpV djkj esa fdlh ckr ds gksrs gq, Hkh] ,sls fdlh viqjLdr̀ vfHknkrk dks tks fijlekiu ds fy;s vkosnu izLrqr fd;s tkus ds fnukad dks O;fDrdzeh ugha Fkk] mlds [kkfjt fd;s tkus ds fnukad dks O;fDrdzeh ugha le>k tk;sxkA

Ikfjlhek

¼2½ tgka bl vf/kfu;e ds v/khu fpV dks ifjlekfIr djus ls bUdkj djus dk vkns"k fn;k x;k gks] ogka ml okn ;k vkosnu ls] ftlds lEcU/k esa fofgr izkf/kdkjh ;k U;k;ky; dh vuqefr ys yh x;h gks] fHkUu fdlh ckn ;k fof/kd dk;Zokfg;ksa ds fy;s tks yk;h x;h gks] ;k lafLFkr dh x;h gks] fofgr ifjlhek dky dh lax.kuk esa ls fpV ds ifjlekiu ds fy;s vkosnu izLrqr djus ds fnukad ls mls bUdkj djus ds vkns"k ds fnukad rd dh vof/k fudky nh tk;xhA

¼3½ bl vf/kfu;e dh fdlh ckr ls ,slh "ks'k /kujkf"k ds fy,] ;fn dksbZ gks] tk s vfHknkrk dks fpV ds ifjlekiu dh dk;Zokfg;ksa esa vfUre ykHkka"k ?kksf'kr fd;s tkus ds Ik"pkr~ ns; gks] QksjeSu ds fo#) O;fDrxr :Ik ls okn ;k vkosnu }kjk dk;Zokgh djus ds vfHknkrk ds vf/kdkj ij dksbZ izHkko ugha iM+sxk] vkSj fdlh ,sls ckn ;k vosnu ds fy;s fofgr ifjlhek dky dh lax.kuk esa ls fpV ds ifjlekiu ds fy;s vkosnu izLrqr djus ds fnukad ls vfUre ykHkka"k ?kksf'kr fd;s tkus ds fnukad rd dh vof/k fudky nh tk;sxhA v/;k; 10

vf/kdkjh] fujh{k.k vkSj Qhl

53&& ¼1½ jkT; ljdkj] ljdkjh xtV esa] vf/klwpuk }kjk] fpV jftLVªkj vkSj mrus vij] la;qDr] mi rFkk lgk;d jftLVªkj ftrus vko";d gksa] fu;qDr dj ldrh gSA jftLVªkj vkSj ys[kk&

ijh{kd

¼2½ vij] la;qDr] mi ;k lgk;d jftLVªkj ds lkekU; v/kh{k.k rFkk fu;a=.k ds v/khu bl vf/kfu;e ds varxZr jftLVªkj ds ,sls dR̀;ksa dk fuoZgu djsxk] tks jftLVªkj rnFkZ fofufnZ'V djsA

¼3½ jftLVªkj mrus fpV ys[kk&ijh{kd fu;qDr dj ldrk gS] ftrus bl vf/kfu;e }kjk ;k blds v/khu fpV&ys[kk ijh{kdksa ij vf/kjksfir drZO;ksa ds fuoZgu ds iz;kstukFkZ vko";d gksA

¼4½ tgka jftLVªkj dh ;g jk; gks fd fdlh fpV ds ys[ks mfpr :Ik ls j[ks ugha tkrs gSa vkSj ys[kksa dh ys[kk&ijh{kk dh tkuh pkfg;s] ogka ,sls ys[kksa dh fdlh fpV ys[kk&ijh{kd }kjk ys[kk&ijh{kk djuk mlds fy, fof/kiw.kZ gksxkA lEc) fpV ds QksjeSu dk ;g dRrZO; gksxk fd og fpV ys[kk&ijh{kd ds le{k fpV ls lEcfU/kr lHkh ys[kksa] iqfLrdkvksa rFkk vU; vfHkys[kksa dks izLrqr dj] mls ,slh lwpuk ns ftldh vis{kk dh tk;] vkSj mls ,slh lHkh lgk;rk rFkk lqfo/kk;sa nsa] tks vko";d ;k ;qfDr;qDr gksa vkSj ftudh fpV ds ys[kksa dh ijh{kk djus ds lEcU/k esa vis{kk dh tk;A

¼5½ QksjeSu] mi/kkjk ¼4½ ds v/khu fpV ds ys[kksa dh ijh{kk ds fy, fpV&ijh{kdksa dks ,slh Qhl nsxk] tks fofgr dh tk;A

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 54&57À 54&& fpV jftLVªkj "kk"or mRrjkf/kdkjh okyk ,dy fuxe gksxk vk Sj mldh ,d lkekU; eqnzk gksxh rFkk mls lEifRr vftZr djus] /kkj.k djus vkSj mldk fuLrkj.k djus dh "kfDr gksxh rFkk og vius fuxfer uke ls okn i zLrqr dj ldsxk vkSj mlds fo#) okn izLrqr fd;k tk ldsxkA

jftLVªkj ,dek= fu;e

gksxk

55&& dksbZ O;fDr ,slh Qhl nsus ij] tks fofgr dh tk;& jftLVªkj ds dk;kZy; esa nLrkostksa dk fujh{k.k

¼1½ bl vf/kfu;e ds v/khu jftLVªkj }kjk j[ks x;s fdUgha nLrkostksa ;k vfHkys[k dk fujh{k.k dj ldrk gS] vkSj

¼2½ ,sls fdlh nLrkost ;k vfHkys[k dh izekf.kr izfr ;k mlls m)j.k ys ldrk gSA

56&& ¼1½ jftLVªkj dks && Qhl dk mn~xzg.k

¼d½ /kkjk 3 ds v/khu fpV dh mifof/k;ksa ds jftLVªhdj.k]

¼[k½ /kkjk 7 ds v/khu dkjksckj izkjEHk djus dk izek.k&Ik= nsus] ¼x½ jftLVªkj ds le{k fpV djkj vkSj /kkjk 12] 22] 23] 31 vkSj 34 ds v/khu nLrkostksa dh izfrfyfi;ka nkf[ky djus]

¼?k½ /kkjk 55 ds v/khu nLrkostksa rFkk vfHkys[kksa dk fujh{k.k djus] ¼³½ /kkjk 55 ds v/khu nLrkostksa rFkk vfHkys[kksa dh izekf.kr izfrfyfi;ka ;k muls m)j.k ysus]

¼p½ QksjeSu ds ys[kksa dh ys[kk&ijh{kk djus vkSj ys[kk&ijh{kk izek.k&Ik= nsus] rFkk

¼N½ ,sls vU; fo'k;] tks fofgr fd;s tk,] ds fy;s ,slh Qhl nh tk;sxh tks fofgr dh tk;A

¼2½ mi/kkjk ¼1½ ds v/khu ns; Qhl lkj.kh ljdkjh xtV esa izdkf"kr dh tk;sxhA v/;k; 11

Ikzdh.kZ

57&& ¼1½ dksbZ QksjeSu] tks jftLVªkj ds ,sls vkns"k l s O;fFkr gks] ftlds }kjk ----- vihy ¼d½ /kkjk 3 mi/kkjk ¼3½ ds v/khu fpV dh mifof/k;ksa dh jftLVªh djus ls budkj fd;k x;k gks]

¼[k½ /kkjk 7 dh mi/kkjk ¼2½ ds v/khu izkjEHk djus dk izek.k&Ik= nsus ls bUdkj fd;k x;k gksA

¼x½ /kkjk 14 dh mi/kkjk ¼1½ ds [k.M ¼d½ ds v/khu ;k /kkjk 25 ds v/khu izLFkkfir izfrHkwfr Lohdkj djus ls bUdkj fd;k x;k gks]

¼?k½ /kkjk 14 dh mi/kkjk ¼4½ ;k mi/kkjk ¼5½ ds v/khu izfrHkwfr ds :Ik esa Hkkfjr lEifRr dks fueqZDr djus ls ;k udn izfrHkwfr ;k ljdkjh izfrHkwfr;ksa dks fueqZDr djus dk vkns"k nsus ls bUdkj fd;k x;k gks] ;k

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 58&59À ¼M-½ /kkjk 28 dh mi/kkkjk ¼1½ ds v/khu vUrj.k dh Lohdf̀r nsus ls bUdkj fd;k x;k gks] Okg ,slk vkns"k lalwfpr fd;s tkus ds rhu fnu ds Hkhrj jkT; ljdkj dks ;k ,sls vf/kdkjh ;k izkf/kdkjh dks] tks jkT; ljdkj }kjk rnFkZ jk"kDr gks] vihy dj ldrk gSA

¼2½ jkT; ljdkj ;k ;Fkk miq;ZDr ,slk vf/kdkjh] ;k izkf/kdkjh] vihykFkhZ vkSj jftLVªkj vFkok mlds izfrfuf/k dks lquokbZ dk volj nsus ds Ik"pkr~ mi/kkjk ¼1½ ds v/khu vihy ij ,slk vkns"k n s ldrk gS ftls og mfpr le>s] vkSj bl izdkj fn;k x;k fofu"p; vfUre gksxkA

58&& jftLVªkj] Lofodsdkuqlkj vkSj /kkjk 22 dh mi/kkjk ¼2½] /kkjk 23 dh mi/kkjk ¼2½] /kkjk 31 ;k /kkjk 34 esa fofufnZ'V pkSng fnu dh vof/k ds Hkhrj fdlh QksjeSu }kjk fyf[kr vkosnu nsus ij] QksjeSu dks Åij fufnZ'V fdUgha micU/kksa ds v/khu fdlh nLrkost dh izfr nkf[ky djkus ds fy;s iUnzg fnu ls vuf/kd dk vfrfjDr le; ns ldrk gSA dfri; ekeyksa esa foyEc

dks miefiZr djus dh

jftLVªkj dh "kfDr

59&& ¼1½ tks dksbZ /kkjk 3] /kkjk 4 ;k /kkjk 7 ds fdUgha micU/kksa dk mYya?ku djsxk vFkok mYya?ku fd;s tkus dk nq'izsj.kk djsxk] og dkjkokl ls ftldh vof/k nks o'kZ rd dh gks ldsxh ;k tqekZus ls tks ikap gtkj #Ik;s rd gks ldsxk ;k nksuksa ls n.Muh; gksxkA

"kkfLr;ka ¼2½ dksbZ QksjeSu] tks ;qfDr ;qDr dkj.k ds fcuk& ¼d½ /kkjk 6 dh vis{kkuqlkj fpV&djkj ;k mlesa fdlh ifjorZu ;k ifjo)Zu dks ;k /kkjk 12] /kkjk 22 dh mi/kkjk ¼2½ /kkjk 23 dh mi/kkjk ¼2½] /kkjk 31 ;k /kkjk 34 ds v/khu fdlh nLrkost dh izfr dks mls nkf[ky djus ds fy;s fofufnZ'V vof/k ds Hkhrj ;k bl izdkj nkf[ky djus ds fy;s /kkjk 58 ds v/khu vuqKkr vfrfjDr le; ds Hkhrj nkf[ky djus esa vlQy jgsxk] ;k ¼[k½ /kkjk 8] /kkjk 14 dh mi/kkjk ¼1½ vkSj ¼6½] /kkjk 16] /kkjk 17] /kkjk 23] /kkjk 24] /kkjk 25] /kkjk 27 dh mi/kkjk ¼3½] /kkjk 31] /kkjk 37] /kkjk 38] /kkjk 39 vkSj /kkjk 53 dh mi/kkjk ¼4½ ds fdUgha micU/kksa dk vU;Fkk mYya?ku djsxk] ;k ¼x½ ml fnukad] le; vkSj LFkku ds lEcU/k esa ftl ij fpV fudkyh tkuh gks] fpV&djkj dh fdUgha vis{kkvksa dk vuqikyu djus esa vU;Fkk vlQy jgsxk]

Rkks og dkjkokl ls] ftldh vof/k ,d o'kZ rd dh gks ldsxh ;k tqekZus ls tks ,d gtkj #Ik;s rd gks ldsxk ;k nksuksa ls n.Muh; gksxkA ¼3½ tks dksbZ ml vf/kfu;e ds fdUgha micU/kksa }kjk ;k muds fdUgha iz;kstuksa ds fy, visf{kr fdlh nLrkost esa tkucw> dj dksbZ feF;kk dFku djsxk] og dkjkokl] ftldh vof/k ,d o'kZ rd gks ldsxh ;k tqekZus ls tks ikap gtkj #Ik;k rd gks ldsxk ;k nksuksa ls n.Muh; gksxkA

¼4½ jftLVªkj] dk;Zokfg;ka lafLFkr fd;s tkus ds iwoZ ;k mlds iz"pkr~ fdlh vijk/k ds "keu dj ldrk gS rFkk ,slh "keu Qhl] tks og mfpr le>s] izfrx̀ghr dj ldrk gS vkSj rRi"pkr vijk/kh dks] ;fn og vfHkj{kk esa gks] mUeqDr dj fn;k tk;sxk vkSj mlds fo#n~/k dksbZ vxzsrj dk;Zokfg;ka ugha dh tk;saxh %

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 60&65À IkzfrcU/k ;g gS fd jftLVªkj mi/kkjk ¼1½ ;k mi/kkjk ¼3½ ds v/khu fdlh vijk/k dk

"keu jkT; ljdkj ds vuqeksnu ds fcuk ugha djsxkA 60&& dksbZ U;k;ky; bl vf/kfu;e ds v/khu n.Muh; vijk/k dk laKku jftLVªkj }kjk fyf[kr ifjokn ij gh djsxk] vU;Fkk ughaA

vijk/k dk laKku

61&& bl vf/kfu;e ds v/khu tqekZuk vf/kjksfir djus okyk U;k;ky; ;k /kkjk 59 dh mi/kkjk ¼4½ ds v/khu fdlh vijk/k dk "keu djus okyk jftLVªkj ;g funs"k ns ldrk gS fd olwy fd;k x;k lEiw.kZ tqekZuk ;k mldk dksbZ Hkkx dk;Zokfg;ksa ds [kpZ esa ;k mldk Hkqxrku djus ds izfr mi;ksx fd;k tk;A

TkqekZus dk mi;ksx

62&& ¼1½ jftLVªkj] ,slh lgk;rk ls ftls og vko";d le>s] fdlh ,sls LFkku esa ftlds ckjs esa mls ;g lUnsg gks fd ogka fdlh O;fDr }kjk bl vf/kfu;e ds micU/kksa dk mYya?ku djds fpV dk lapkyu fd;k tk jgk gS ;k fd;k x;k gS] i zos"k dj ldrk gS vkSj ,slh iqfLrdkvksa] jftLVjksa] ys[ks ;k vU; nLrkostksa dks tks ml LFkku ij feysa] fujh{k.k dj ldrk gS %

fdlh LFkku esa izos"k djus

vkSj ryk"kh ysus rFkk

nLrkost vkfn vfHkxzghr

vkfn vfHkxzghr djus dh

"kfDr izfrcU/k ;g gS fd ;fn jftLVªkj ml LFkku ds dksbZ iqfLrdk] jftLVj ys[kk ;k nLrkost gVkrk gS rks og ml LFkku ds izHkkjh O;fDr dks jlhn nsxk] ftlesa bl izdkj gVkbZ xbZ iqfLrdk] jftLVj] ys[kk ;k nLrkost dk mYys{k gksxk %

vxzsrj izfrcU/k ;g gS fd ml LFkku ls iqfLrdk,a] jftLVjksa ys[kksa rFkk nLrkostksa dks gVkus ds iUnzg fnu ds Hkhrj jftLVªkj ;k rks ,sls O;fDr ls iqfLrdkvksa] jftLVjksa] ys[kksa rFkk nLrkostksa dks tc mlds }kjk visf{kr gks] izLrqr djus ds fy;s ,slh izfrHkwfr] ftls og vko";d le>s] ysus ds Ik"pkr~ mUgsa ml O;fDr dks ftldh vfHkj{kk ls mUgsa gVk;k x;k Fkk] ykSVk nsxk vFkok mudk fuLrkj.k djus ds fy;s ,slk vkns"k ns ldrk gS] tks mls U;k;laxr vkSj mi;qDr izrhr gksaA

¼2½ jftLVªkj dks] fdlh ,sls O;fDr dks ftlds ckjs esa mls ;g izrhr gks fd mlds ikl fdlh fpV ds lEcU/k esa dksbZ lwpuk gS] vius le{k mifLFkr gksus ;k dksbZ nLrkost izLrqr djus ;k izLrqr djkus dh vis{kk djus vkSj ,sls O;fDr dh "kiFk ij ijh{kk djus dk izkf/kdkj gksxkA

¼3½ jftLVªkj] fdlh Fkkus ds izHkkjh vf/kdkjh dh lgk;rk ds fy;s vkosnu dj ldrk gS vkj bl vf/kfu;e ds v/khu vius drZO;ksa dk ikyu djus ds fy;s fdlh iqfyl izkf/kdkjh dks lkFk pyus vkSj lgk;rk nsus ds fy;s ys tk ldrk gSA

63&& fdlh fpV ds lEcU/k esa lHkh Hkqxrku] pkgs og QksjeSu }kjk fd;s tk, ;k vfHknkrk }kjk] fyf[kr :Ik esa nLrkostksa }kjk lkf{;r gksaxsA

Hkqxrku nLrkost }kjk

lkf{kIr gksxk

64&& dksbZ U;k;ky;] bl vf/kfu;e ds v/khu mn~Hkwr gksus okys nkoksa ij ckjg izfr"kr izfro'kZ lk/kkj.k C;kt ls vf/kd C;kt vf/kfu.khZr ugha djsxkA Ckkjg izfr"kr ls vf/kd

C;kt dh vuqKk ugha nh

tk;sxhA

65&& bl vf/kfu;e ds iwoZorhZ micU/kksa esa fdlh ckr ls] fpV&djkj esa fn;s x;s fdUgha micU/kksa ds fo#) dksbZ vuqrks'k nsus ds fy;s] ;fn os v;qfDrlaxr ;k fdlh fof/k ds micU/kksa ds izfrdwy gksa] U;k;ky; esa fufgr "kfDr;ksa ij dksbZ izHkko ugha iM+sxkA dfri; ekeyksa esa vuqrks'k

nsus dh U;k;ky; dh

"kfDRk

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 66&69À 66&& bl vf/kfu;e ds v/khu jftLVªkj ;k fdlh vU; vf/kdkjh dks QksjeSu }kjk fdlh Qhl ds :Ik esa ns; leLr /kujkf"k;ka Hkw&jktLo ds cdk;k ds :Ik esa olwyh gksxhA QksjEkSu }kjk ns;

/kujkf"k;ksa dh olwyh

67&& ¼1½ bl vf/kfu;e ds micU/k] vf/kfu;e ds izkjEHk ds iwoZ "kq: dh xbZ fpVksa ij bl izfrcU/k ds lkFk ykxw gksaxs fd , slh fpVksa dh n"kk esa fpV vkjEHk ;k lapkfyr djus ds fy;s mRrjnk;h O;fDr ,sls izkjEHk ls rhu ekl ds Hkhrj bl vf/kfu;e ds micU/kksa dk vuqikyu djsaxsA

vf/kfu;e dk ykxw gksuk

¼2½ bl vf/kfu;e dh dksbZ ckr fdlh ,slh fpV ij] ftldh fpV&/kujkf"k] ;k tgka ,d gh QksjeSu }kjk ,d lkFk nks ;k mlls vf/kd fpVsa vkjEHk ;k lapkfyr dh tk,] rks ftudh fpV /kujkf"k dk ;ksx] ,d lkS #Ik;s ls vf/kd u gks] ykxw u gksxkA 68&& jkT; ljdkj] ljdkjh xtV esa vf/klwpuk izdkf"kr djds ,sls fdlh O;fDr ;k fdlh oxZ ds O;fDr;ksa dks ;k ,slh fdlh fpV ;k fdlh oxZ dh fpVksa dks] ftu ij og vf/kfu;e ykxw gksrk gS] ,slh "krksZa ds v/khu] ftUgsa og mfpr le>s] blds lHkh ;k fdUgha micU/kksa ls NwV ns ldrh gS vkSj fdlh ,slh vf/klwpuk dk jn~n ;k ifj'dr̀ dj ldrh gSA NwV nsus dh "kfDr

69&& ¼1½ jkT; ljdkj] ljdkjh xtV esa vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA

fu;e cukus dh "kfDr

¼2½ fof"k'Vr% vkSj iwoZorhZ O;fDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eksa }kjk fuEufyf[kr dh O;oLFkk ;k fofu;eu fd;k tk ldrk gS % ------

¼d½ fofgr fd;s tkus ds fy;s bl vf/kfu;e }kjk vfHkO;Drr% visf{kr ;k vuqKkr lHkh fo'k;]

¼[k½ og jhfr] ftlds vuqlkj vfHknkrkvksa ds lkekU; fudk; dh lkekU; vkSj fo"ks'k cSBd cqyk;h tk;sxh vkSj gksxha]

¼x½ og jhfr] ftlds vuqlkj vfHknkrkvksa ds lkekU; fudk; dh lkekU; vkSj mi fof/k;ka cukus] mudh jftLVªh djkus] muesa ifjorZu djus vkSj mUgsa fujkdr̀ djus esa vuqlfjr dh tkus okyh izfdz;k vkSj bl izdkj cukus] jftLVªhdj.k djkus] ifjorZu ;k fujkdj.k djus ds iwoZ iwjh dh tkus okyh "krs aZ] ¼?k½ os fof"kf'V;ka] tks izR;sd fpV&djkj esa nh tk;saxh(

¼³½ /kkjk 14 ds v/khu izfrHkwfr dh iz;kstukFkZ vukt&fpV esa jftLVªkj }kjk vukt ds ewY;kadu dk

¼p½ os fucZU/ku rFkk "krZ sa] ftuds v/khu jgrs gq, vkSj og jhfr] ftlds vuqlkj] /kkjk 14 ds v/khu QkSjeSu }kjk nh xbZ fdlh izfrHkwfr esa ifjorZu ;k mls izfrLFkkfir fd;k tk ldrk gS(

¼N½ /kkjk 14 ds v/khu QksjeSu }kjk nh x;h izfrHkwfr dks fu;qZDr djus ds fy;s jftLVªkj }kjk vuqlfjr dh tkus okyh izfd;k]

¼t½ QksjeSu }kjk jftLVjksa vkSj ys[kk&iqfLrdkvksa dk j[kk tkuk] jftLVªkj ds dk;kZy; esa iqfLrdkvksa] vfHkys[kksa vkSj nLrkostksa dh lqjf{kr vfHkj{kk vkSj ,slh iqfLrdkvksa] vfHkys[kksa vkSj nLrkostksa dks u'V djuk] ftudh vkxs vko";drk u jg tk;]

¿mRrj izns"k fpV Q.M vf/kfu;e] 1975À ¿/kkjk 69À ¼>½ v/;k; 9 ds v/khu fpV ds ifjlekiu ds fy;s vuqlkfjr dh tkus okyh izfzdz;k] vkSj

¼´½ fpVksa ds rqyu Ik=ksa vkSj ykHk&gkfu ds ys[kksa dh ys[kk&ijh{kk vkSj ys[kk ijh{kk ds izek.k&Ik=A

¼3½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e] cuk;s tkus ds Ik"pkr~] ;Fkk"kD;

"kh?kz] jkT; fo/kku eaMy ds izR;sd lnu ds le{k] tc mldk l= gks jgk gks] dqy rhl fnu dh vof/k Ik;ZUr tks] ,d l= ;k ,d ls vf/kd vkuqdzfed l=ksa esa gks ldsxh] j[ks tk;asaxs vkSj tc rd fd dksbZ ckn dk fnukad fu;r u fd;k tk;] xtV esa izdkf"kr gksus ds fnukad ls ,sls ifj'dkjksa ;k vfHk"kwU;uksa ds v/khu gq, izHkkoh gksaxs] tks fo/kku e.My ds nksuksa lnu] mDr vof/k esa djus ds fy;s lger gksa] fdUrq bl izdkj dksbZ ifj'dkj ;k vfHk"kwU;u rn~/khu igys dh xbZ fdlh ckr dk oS/krk ij izfrdwy izHkko u MkysxkA

THE UTTAR PRADESH CHIT FUNDS ACT 1975

1

[U. P. Act No. 53 of 1975]

[Passed by the Uttar Pradesh Legislative Council on August 7, 1975 and by the Uttar Pradesh Legislative Assembly on August 5, 1975

Received the assent of the President on October 10, 1975 under article 201 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary dated October 16, 1975]

AN

ACT

to provide in, the interests of general public for the regulation of chit funds in the State and for matters connected therewith.

It is hereby enacted in the Twenty-sixth Year of the Republic of India as follows :

CHAPTER I

Short title, extent and commencement

1. (1) This Act may be called the Uttar Pradesh Chit Funds Act, 1975.

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

(3) It shall come into force on such date as the State Government may, by notification in the Gazette, appoint in that behalf; and different dates may be appointed for different areas of the State and for different provisions of this Act.

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

(1) "approved bank" means a bank approved by' the State Government for the purposes of' this Act ;

(2) "chit" means a " transaction, whether called chit fund, chit, kuri, or by any other name, by which its foreman enters. Into an agreement with a number of subscribers that everyone of them shall subscribe a certain sum or a certain quantity of grain or of any other goods by periodical installments for a number of specified periods equal to the number of subscribers and that each subscriber at some of. them in his or their turn as determined by lot or by auction or by tender or in such other manner, as may be provided for in the agreement, shall be entitled to a prize amount ;

Explanation- A transaction is not a chit within the meaning of this, clause if in such transaction---

(a) some alone, but not all, of the subscribers get the prize amount without any liability to pay future subscriptions , or

(b) all the subscribers get the whole of the chit amount by turns with a liability to pay future subscriptions :

1. For Statement of Objects-and Reasons, please see. U.P. Gazette, (Extraordinary), dated August 7, 1975.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 2] Illustration-- There are 100 subscribers to a chit and the subscription by each of them is Rs. 10. All the subscribers get by turns Rs. 1,000 being the whole of the chit amount and are liable to pay future subscriptions. The transaction falls within clause (b) at the above Explanation and is not a chit;

(3) "chit agreement" means a document containing the articles of agreement between the foreman and the subscribers relating to the chit;

(4) "chit amount" means the sum total of the subscriptions payable by all the suscribers for any installment of a chit without any deduction for discount or otherwise ;

(5) "defaulting subscriber" means a subscriber who has defaulted in the payment of subscriptions due according to the terms of the chit agreement;

(6) "discount" means the sum or the quantity of grain, or of other goods, as the case may be, which a prized subscriber is required under the terms of the chit agreement to forego and which set apart under the said agreement to meet the expenses of running the chit or for distribution among the subscribers or for both ;

(7) "dividend" means the share of a subscriber in the discount available Under the chit agreement for rateable, distribution among the subscribers at any instalment of the chit;

(8) "draw" with its grammatical variations, means ascertaining of the person or persons entitled to the prize amount at any instalment of a chit ;

(9) "firm" means a firm' registered under the Indian Partnership Act, 1932;

(10) "foreman" means the person (including a firm) who under the chit agreement is responsible for the conduct of the chit, and includes any other person discharging the functions of the foreman on continuation of the chit in, circumstances mentioned in section 32 ;

(11) "non-prized subscriber" does not include a subscriber who has defaulted in the payment of subscriptions due according to the terms of the' chit agreement ;

(12) "prescribed" means prescribed by rules made under this Act ;

(13) "prescribed authority" means the Sub-Divisional Magistrates (Executive) within their respective jurisdiction ;

(14) "prize amount" means the difference between the chit amount and the discount, and, in the case of a fraction of a ticket, means the diqerence between the chit amount and the discount proportionate to the fraction of the ticket, and where the prize amount is payable otherwise than in cash. the value of the prize amount shall be the value at the time it becomes payable ;

(15) "prized subscribers" means a subscriber who has either received or is entitled to the prize amount;

[The Uttar Pradesh Chit Funds Act, 1975] [Section 3]

(16) "Registrar" means a Registrar appointed. under section 53, and includes any Additional, Joint, Deputy or Assistant Registrar appointed under that section and authorized by him to perform all or any of his functions under this Act ;

(17) "subscriber" includes a person who holds a fraction of a ticket and also a transferee of a ticket or a fraction thereof by assignment in writing or by operation of law;

(18) "ticket" means the share of a subscriber in a chit.

CHAPTER II

CONSTITUTION AND REGISTRATION

Registration of by-laws

3. (1) Save as otherwise provided by or under this Act, no person shall start or conduct any chit unless he has registered with the Register the general bye- laws under which different chit series are to be operated.

(2) For the purpose of registration, the general bye-laws of the chit series signed by the foreman and attested by not less than two witnesses shall be filed With the Registrar.

(3) The Registrar may-

(a) on being satisfied that the general bye-laws filed with him under sub- section (2) are not inconsistent with the provisions of this Act or of the rules made thereunder and that the foreman is a proper person to conduct the chit, register the bye-laws and' issue to the foreman a certificate of registration: or

(b) for reasons to be recorded, refuse the registration.

(4) Without prejudice to the generality of his power under clause (ii) of sub- section (3) the Registrar shall refuse registration of any general bye-laws which do no provide for entering into an agreement in writing with the subscriber providing that the instalments of subscription to the chit fund shall be monthly and the chit amount received every month from the subscribers shall be paid to the prized subscriber after deducting the discount which shall not exceed thirty per cent of the chit amount and that the discount shall be available for rateable distribution among the subscribers of the chit after payment of the commission to the foreman which shall not exceed five per cent of the chit amount.

(5) The Registrar shall retain a copy of the bye-laws and return the other copy to the foreman with an endorsement that the bye-laws have been registered.

(6) Notwithstanding anything contained in any contract, document or in any other law for the time being in force, any agreement contained in the articles of agreement between the foreman and subscriber which does not provide for payment of the entire chit amount after deducting the discount to the prized subscriber shall be void .

[The Uttar Pradesh Chit Funds Act, 1975] [Section 4-7] Prohibition of

invitation for

subscription to

chit of which

by-laws have

not been

registered

4. No person shall issue or publish any notice, circular, prospectus or other document containing the terms and conditions of any chit or inviting the public to subscribe for tickets in any chit unless the same relates to a chit covered by the general bye-laws which have been registered under section

3.

Form of chit agreement

5. Every chit agreement shall be in duplicate duly signed the foreman and by the subscribers or a person duly authorized that behalf in writing by the subscribers, and attested by two nesses, and it shall contain the following particulars, namely-

(1) full name and permanent residential address of each subscriber, and attested by two witnesses and it shall contain the following particulars, namely---

(2) the number of tickets held by each subscriber;

(3) the number of installments and the amount, payable in respect of each ticket for each installment;

(4) the dates of commencement and termination of the chit;

(5) the mode of ascertaining the prized-subscriber ;

(6) the amount of discount which the prized subscriber, at any installment, has to forego;

(7) the mode and proportion' in which the discount is distributable by way of dividend, foreman's commission and other expenses, if any;

(8) the date, time and place at which the chit is to be drawn;

(9) if under the chit agreement the foreman is entitled to the chit amount, the installment at which the foreman is to get the chit amount;

(10) the approved bank or banks with which chit moneys shall be deposited by the foreman under the provisions of this Act;

(11) the manner in which a chit shall be continued, where a foreman who is an individual dies or becomes of unsound mind; or is otherwise incapacitated; and,

(12) such other particulars as may be prescribed. Filling of chit

agreement

6. (1) Every chit agreement, and every alteration in or addition to it made under section 9, with its duplicate, shall be filed with the Registrar who shall also be informed about its cancellation, if any, made under section 9.

(2) The Registrar shall retain the chit agreement and return the duplicate chit agreement, alteration or addition to the foreman with an endorsement that the chit agreement, alteration or addition, is filed.

Commencement

of chit business

7. (1) No person shall commence any auction or drawing of any chit unless he has obtained a certificate of commencement from the Registrar.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 8-11]

(2) The Registrar shall, on being satisfied that the bye-laws of the chit have been duly registered and that the chit agreement including alteration in or addition to it, if any, has been filed and the security required under section 14 has been, furnished by the foreman grant a certificate of commencement. Copies of bye-

laws and chit

agreement to

be given to

subscribers

8. (1) The foreman shall, as soon as may be, after he has obtained the certificate of commencement referred to in section 7, but not later than the date of first drawing of the chit, furnish to every subscriber a copy of the bye-laws of the chit and of the chit agreement certified by him to be a true copy.

(2) The foreman shall, within fifteen days of the month succeeding the month in which the first installment of the chit is drawn, file with the Registrar a certificate to the effect that he has complied with the provisions of sub- section (1).

Alteration of

chit agreement

9. The chit agreement shall not be altered, added or canceled except with the consent in writing of the foreman and all the subscribers to the chit. Meeting 10. (1) A general meeting of the general body of subscribers shall be held each month in the prescribed manner.

(2) A special meeting of the general body of the subscribers shall be convened by the foreman in the 'prescribed manner on the requisition of twenty-five per cent of the aggregate, of the number of the non-prized and unpaid prized subscribers.

Minutes of

proceedings

11. (1) The proceedings of every draw shall be recorded in a book to be kept for that purpose and shall be signed by the foreman and all the subscribers present. It shall also be signed by the prized subscriber or his authorised agent.

(2) Such record of the proceedings shall state clearly-

(a) the date and hour when the proceedings began and' ended' and the place where the drawing was held;

(b) the number of the particular instalment of the chit of which proceedings are recorded;

(c) the names of the subscribers present;

(d) the person or persons who become entitled to the prize amount in the particular instalment;

(e) the amount of discount;

(f) full particulars regarding the disposal of the prize amount in respect of the preceding instalment and disposal of unpaid prize amount, if any, in respect of any previous instalment; and

(g) such other particulars as may be prescribed.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 12-14] Copy of

minutes to be

filed with the

Registrar

12

.

Every foreman shall, within fifteen days of the month succeeding the month in which one or more instalments of the same chit or one or more instalments of any other chit are drawn, file with the Registrar a copy of the record referred to in section 11 in respect of the draws at all such instalments and certified by the foreman to be true copy.

Chapter III

FOREMAN

Value of chits 13

.

No foreman shall conduct at a time any chits the aggregate amount of which exceeds fifty per cent of the net assets of the foreman. Explanation- In determining the net assets of a foreman for the purpose of this section the amount of security furnished by him shall be excluded if such amount is the amount of subscription received in advance from the subscribers.

Security to be

given by

foreman

14

.

(1) Every foreman shall, before applying for the certificate of commencement referred to in section 7 in respect of any chit series-------

(a) execute a bond in favour of or in trust for the other subscribers for the proper conduct of the chit, charging property sufficient to the satisfaction of the Registrar for the realisation of twice the chit amount; or

(b) deposit in an approved bank an amount equal to the chit amount or invest in Government securities of the face value of not less than one and half time the chit, amount and transfer the amount so deposited or the Government securities in favour of the Registrar to be held. in trust by him as security for the due conduct of the chit:

Provided that, where moveable property is charged by way of security, only such kind of moveable property as may be prescribed shall be so charged and such moveable property shall be deposited in such manner and with such person or officer as may be prescribed.

(2) Where a foreman conducts more than one chit, he shall furnish security in accordance with the provisions of sub-section (1) in respect of each chit.

(3) Subject to the provisions of section 520 of the Companies Act, 1956, the security given by the foreman under sub-section (1) shall not be liable to be attached in execution of a decree or otherwise---

(a) until the chit is terminated and the claims of all the subscribers are fully satisfied;

(b) until all dues payable by the foreman under this Act to the, Registrar or any other officer have been paid;

(c) where owing to the default of the prized subscriber the prize amount due remains unpaid even after the termination of a chit until the foreman deposits such amount in an approved bank mentioned in the chit agreement and intimates in writing the fact of such deposit to the prized subscriber.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 15-16]

(4) The Registrar shall, after the termination of a chit and after satisfying himself that the requirement mentioned in clauses (i) to (iii) of sub-section (3) have been complied with, release the property charged by way of security or order the release of the cash security or the Government security referred to in sub- section (1), and in doing so, he shall follow such procedure as may be prescribed.

(5) The Registrar may on the application of any foreman, instead of releasing the security under sub-section (4), accept the same as security in respect of any other chit conducted by the same foreman. If the value or amount of the security so accepted is less than the value or amount specified in sub-section (1), the Registrar shall require the foreman to furnish additional security to make up the deficiency, If the value or amount of such security is in excess of the value or amount required, the Registrar shall release such excess.

(6) Notwithstanding anything to the contrary contained in any other law for the time being in force, the security furnished under this section shall not be dealt with by the foreman during the currency of the chit, and any dealing by the foreman with respect thereto, by way of transfer, charge, mortgage or other encumbrance, shall be void.

Rights of

foreman

15. Subject to the provisions of this Act or the rules made thereunder, the foreman shall be entitled-

(a) in the absence of any provision in the chit agreement to the contrary, to obtain 'the chit amount at the installment specified in this behalf in the chit agreement ;

(b) to such commission or remuneration not exceeding five percent of the chit amount as may be fixed in the chit agreement;

(c) to receive and realize all contributions from the subscribers ;

(d) to demand sufficient security 'from any prized subscriber for the due payment of future subscriptions :

Explanation-- A security is said to be sufficient for the purposes of this clause if its value exceeds by one-third or if it consists of immoveable property, the value exceeds by one-half, the amount due from the prized subscriber ;

(e) to substitute subscribers in the place of defaulters; and

(f) to do all other acts that may be necessary for the due and proper conduct of the chit.

Duties of

a

foreman

16. (1) A foreman shall, on the prized subscriber furnishing sufficient security for the due payment of future subscriptions, be bound to pay him the prize amount :

Provided that the prized subscriber shall be entitled Ito demand immediate payment of the prize amount after deducting all future subscriptions without any security whatsoever, and in such case the foreman shall, before the date of the next succeeding installment, deposit in an approved bank mentioned in the chit agreement the amount of future subscriptions deducted as aforesaid, and he shall not withdraw the amount so deposited except for payment of future subscriptions.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 17-20]

(2) If owing to default of the prized subscriber the prize amount due in respect of any dues remains unpaid before the date of the next succeeding draw, the foreman shall deposit the same forth with in an approved bank mentioned in the Chit Fund Agreement and intimate, in writing, the fact of such deposit to the prized subscriber and the Registrar.

(3) Every payment of the prize amount, the deposit of the amount of future subscriptions under sub-section (1) and the deposit of the prize amount under sub-section (2) shall be intimated to the subscribers at the next succeeding draw, and particulars of such payment or deposit entered in the record of the proceedings of that draw.

(4) The foreman shall not appropriate for himself any amount in excess of what he is entitled to under Clause (a) and (b) of section 15 :

Provided that the foreman may appropriate for himself the interest accruing on any amount deposited in banks except interest on deposits made under sub-section (2) or under section 24.

Registers and

books of

account

17. Every foreman shall keep such registers and books of account, and in such form, as may be prescribed.

Balance sheet

Act I of 1956

18. (1) Every foreman shall prepare and file with the Registrar in such manner and within such time as may be prescribed, a balance-sheet relating to the period of account duly audited either by auditors duly qualified to act as auditors of companies under the Companies Act, 1956 or by a Chit Auditor appointed under sub-section (3) of section 53·

(2) The balance sheet referred to in sub-section (1) shall:-

(a) contain a summary of the assets and liabilities of all chits conducted by him;

(b) give such particulars as will disclose the nature of the said assets and liabilities and how the value of those assets has been arrived at; and

(c) such other particulars as may be prescribed . Liability of a

foreman to the

subscribes

19. (1) Every foreman shall be liable to account to the subscribers for the amounts due to them.

(2) Where there are more than one foreman, each one of them jointly and severally, or if the foreman is a firm, each one of the partners thereof jointly and severally and if the foreman is a Corporation, that Corporation shall be liable to the subscribers in respect of the obligations arising out of the chit. withdrawal of

a foreman

20. (1) Where there are more than one person as foreman in a chit, none of them shall withdraw from it until the termination of the chit unless such withdrawal is consented to by all the non-prized subscribers and unpaid prized subscribers and a true copy of such consent has been filed by the remaining foreman within fourteen days of the date of such consent.

(2) Such withdrawal shall not, however, affect the security given under section 14.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 21-23]

CHAPTER IV

NON-PRIZED SUBSCRIBERS

Non-prized subscribers to pay subs-

cription and obtain receipt

21. Every non-prized subscriber shall pay his subscription at the time and place mentioned in the chit agreement and shall on such payment be entitled to a receipt from the foreman.

Removal of

defaulting

subscribers

22. (1) (a) A non-prized subscriber who defaults in paying His subscription in accordance with the terms of the chit agreement shall be liable to have his name removed from the list of subscribers .

(b) Every such removal shall, with the date. thereof, be entered in a book of defaulting subscribers to be maintained by the foreman:

(2) The foreman shall within fourteen days from the removal of the name of a defaulting subscriber under sub-section (1)-

(a) give a notice of this fact to such defaulting subscriber; and

(b) file with Registrar a true copy of the en try in the register referred to in clause (b) of sub-section (1).

(3) Any defaulting subscriber aggrieved by the removal of his name from the list of subscribers may, within seven days of the communication to him of the notice of removal appeal to the Registrar.

(4) The Registrar may after giving the parties an opportunity of being heard, pass such orders on the appeal as he thinks fit and the decision of the Registrar shall be final.

Substitution of

subscribers.

23. (1) A foreman may substitute in the list of subscribers any person in the place of a defaulting subscriber whose name has been removed from such list under sub- section (1) of section 22 :

Provided that no such substitution shall be made until the expiry of fifteen days from the date of the service of the notice given to the defaulting subscriber under clause (a) of sub-section (2) of section 22,

(2) Every substitution referred to in sub-section (1) shall, with the date thereof, be entered in the book referred to in clause (b) of sub-section (1), of section 22, and a true copy of every such entry shall be filed by the foreman with the Registrar within fourteen days from the date of such substitution along with a certificate that a copy of the bye-laws of the chit and of the chit agreement certified as true copy has also been furnished to the substituted subscriber,

(3) All arrears of subscriptions realized from the substituted subscriber, less any amount advanced by the foreman, shall, before the date of the next succeeding installment, be deposited by the foreman in an approved bank mentioned in the chit agreement, in the name of the Registrar.

Explanation-- For the purposes of this sub-section, arrears of subscription's shall mean all the previous installments realized, from the substituted subscriber.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 24-26] Amount due to

defaulting

subscriber how

dealt with

24. (1) Where a substituted subscriber draws the prize amount; the defaulting subscriber shall be entitled to recover his contributions subject to such deductions as may be provided for in the chit agreement, which in no case shall exceed the dividend already received by such defaulting subscriber.

(2) The foreman shall on demand made by the defaulting subscriber and on his executing an acknowledgement duly signed, inform the Registrar of the amount due after making all deductions and the Registrar shall issue a cheque or draft in favour of such defaulting subscriber.

(3) If the defaulting subscriber fails to furnish the acknowledgement as aforesaid, the foreman shall, before the date of next succeeding instalment deposit in as approved bank the amount due to the defaulting subscriber, and intimate in writing the fact of such deposit to the defaulting subscriber and the Registrar, The amount so deposited shall not be withdrawn by the foreman for any purpose other than for payment to the defaulting subscriber.

CHAPTER V

PRIZED SUBSCRIBERS

Prized subscriber to give security

25. Every prized subscriber shall receiving before the prize amount without deductions of all future subscriptions, furnish to the foreman sufficient security and the foreman shall take such security for the due payment of future subscriptions, and if the foreman is the prized subscriber or draws the chit amount under clause (a) of section 15, he shall furnish security for the due payment of future subscriptions to the satisfaction of the Registrar :

Provided that a prized subscriber, other than the foreman, whose security is not being accepted as sufficient by the foreman, may within three months of the date on which he becomes the prized subscriber, appeal to the Registrar, who may, after giving the parties an opportunity of being heard, pass such orders on the appeal as he thinks fit, and his decision in the matter shall be final.

Prized

subscriber to

pay

subscriptions

regularly

26. Every prized subscriber shall pay his subscriptions regularly at the time and the place and on the dates mentioned in the chit agreement, failing which, he shall be liable to make a consolidated payment of all the future subscriptions at once :

Provided that the foreman shall pay the amount of subscription every month on behalf of any defaulting prized subscriber till the consolidated payment for arrears and all future interments are realized from such defaulting prized subscriber, which amount shall be deposited by the foreman in the account of the Registrar after deducting the subscription paid by him on behalf of such prized subscriber.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 27-30] Recovery of

consolidated

payment and

its disposal

27. (1) If in a suit by a foreman for consolidated payment of future subscriptions, the defaulting prized subscriber, agrees to pay or pays into the court on or before the date to which the suit is fixed for hearing the arrears of subscriptions till that date together with interest thereon at the rate provided for in the chit agreement or at twelve per cent per annum simple interest, whichever is lower, and the costs of the suit for payment to the foreman, then, notwithstanding any contract to the contrary, the court shall pass a decree accordingly:

Provided that if any such suit is upon a promissory note, no decree shall be passed under this sub-section unless such promissory note expressly states that the amount due thereunder is towards payment of subscriptions to the chit.

(2) Any person who holds an interest in the property furnished as security or any part thereof shall be entitled to make payment under sub-section (1).

(3) (a) all consolidated payments of .future subscriptions realized by a foreman shall be deposited in an approved bank before the date of the next succeeding installment and may be withdrawn only for payment of future subscriptions.

(b) where any property is accepted in lieu of the consolidated payment, it shall continue to remain as security for the due payment of future subscriptions.

CHAPTER VI

TRANSFER

Restrictions on transfer of rights of a foreman

28. (1) No transfer of the rights of a foreman to receive subscriptions from prized- subscribers shall be made without the previous sanction in writing of the Registrar.

(2) Any non-prized subscriber or unpaid prized subscriber claiming that his interest would be prejudicially affected by any such transfer, may apply to the Registrar for setting aside the transfer and the Registrar on being satisfied in that behalf may, for reasons to be recorded, set it, aside.

(3) In any proceedings under sub-section (2) the burden of proving that the transfer is not likely to effect prejudicially the interest of any subscriber challenging it shall bean the transferee.

Transfer of

nonprized

subscribers

right to be in

writing

29. Every transfer by a non-prized subscriber of his rights in the chit shall be in writing duly attested by at least two witnesses and shall be filed with the foreman.

Recognition of

transfer by the

foreman

30. Every transfer under section 29 shall be recognized by the foreman, unless he considers that the transferee is not solvent or the transfer is likely to defeat the provisions of any law for the time being in force.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 31-35] Entry of

transferee's

name in the

book

31. Every transfer referred to in section 28 or section 29 shall be entered by the foreman in the books of the chit forthwith, and a true copy of such entry shall be filed by the foreman with the Registrar within fourteen days from the date of making such entry along with a certificate that a copy of the bye- law's of the chit and the chit agreement certified as true copy have been furnished to the transferee concerned.

CHAPTER VII

TERMINATION OF CHITS

Provisions for continuation of chits in certain cases

32. (1) Where the foreman who is an individual dies or becomes of unsound mind or is otherwise incapacitated. the chit may be continued in accordance with the provisions of the chit agreement where the agreement so provides.

(2) In the case of a foreman which is a firm if a partner dies, becomes of unsound mind or is otherwise incapacitated the chit shall not be deemed to have terminated and the surviving partner or partners shall conduct the chitin the absence of any provisions to the contrary in the chit agreement. Termination of

chit

33. A chit shall be deemed to have terminated-

(a) when the period fixed in the chit agreement has expired, provided payment of dues to all the subscribers has been completed ; or

(b) when all the non-prized and unpaid prized subscribers consent in writing to the termination of the chit and a copy of such consent is filed as required by section 34; or

(c) when a foreman, who is an individual, dies, becomes of unsound mind or is otherwise ,incapacitated, and the chit agreement does not provide for the continuation of the chit or when the partner of a foreman which is firm dies or becomes of unsound mind or is otherwise incapacitated and the chit agreement provides for the discontinuation. of the chit in such an event.

Filling of

consent with

Registrar

34. A true copy of every consent mentioned in sub-section (1) of section 20 or in clause (b) of section 33 with the date of such consent, shall be filed by the foreman or by the remaining foreman or foremen with the Registrar within fourteen days from the date of such consent.

Refund of non-

prized

subscribers

contributions

35. Except in the cases referred to in clauses, (a) and (b) of section 33 --

(1) every non-prized subscriber shall, unless otherwise provided for in the chit agreement, be entitled to get back his contribution at the termination of the chit without deduction for dividend, if any, received by him :

[The Uttar Pradesh Chit Funds Act, 1975] [Section 36-39] Provided that any persons to whom the rights of a non-prized subscriber are transferred under section 29, shall in addition to his own contributions, be entitled, unless otherwise provided for in the chit agreement, to get back the contributions made by such non- prized subscriber ;

(2) if the chit terminates on a date earlier than the date originally fixed in the chit agreement, the non-prized subscriber's, claim shall be deemed to have arisen on the date on which he has received a notice of such termination.

Subscribers

dues to be first

charge on chit

assets

36. Where there are debts due from the foreman of a chit in relation thereto and also other debts due from him, the chit debts due to, the subscribers shall be first charge on the chit assets.

Chapter VIII

INSPECTION OF DOCUMENTS

Foreman to allow

subscribers to examine chit records

37. Every foreman shall, on payment of such fee not exceeding five rupees as may be specified in the chit agreement, allow non- prized and unpaid prized subscribers all reasonable facilities on all days of drawing of chits or, on such days and within such hours as may be provided for in the chit agreement for the inspection of security bonds and documents, receipts and other records taken from the prized subscribers or furnished by the foreman himself in his capacity as a subscriber and all chit records including books of account and pass books, the balance-sheets and profit and loss accounts and such other records as may show the actual financial position of the chit scheme.

Preservation of

chit records by

foreman

38. All records pertaining to a chit shall be preserved in tact by the foreman and, kept for a period of six years from the date of the termination of the chit.

Inspection of

chit books and

records

39. (1) The Registrar or any other officer authorized by him in this behalf may inspect the chit books and all records relating to the chit.

(2) Every foreman shall be bound to produce the chit books and records before the Registrar or the officer authorised under sub-section (1) at such time and place as he may require and shall furnish to him any other information as he may require :

Provided that such inspection may be made at the premises of the foreman if he pays in advance such fees as may be prescribed for the inspection :

Provided further that if the foreman is a banking company as defined in the Banking Companies Act, 1949, such inspection shall be made only at the premises of the Company and only on a working day and such foreman shall pay such fees as may be prescribed for the inspection.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 40]

(3) Any officer mentioned in sub-section (1) may impound and retain in his custody for such period as he thinks fit any books of account or other documents produced before him :

Provided that such officer shall not --

(a) impound any books of account or other documents with-out recording his reasons for so doing; or

(b) retain in his custody any such books or documents for a period exceeding fifteen days excluding days falling on holidays save for adequate and exceptional reasons to be recorded and in the case of an officer other than the Registrar, without obtaining the written approval of Registrar in that behalf.

CHAPTER IX

WINDING UP OF CHITS

When chit may be wound up

40. A chit may be wound up by the prescribed authority having jurisdiction over the place where the chit has been registered-

(a) if the chit has terminated under clause (c) of section 33; or

(b) if the foreman fails to give the security specified, in section 14 or it he commits any such act in respect thereto as is calculated to impair materially the nature of the security or the value thereof; or

(c) if he fails to deposit the chit money in accordance with the provisions of this Act; or

(d) if it ispr6vedto the satisfaction of the prescribed authority that the foreman is unable to pay the amounts due to the subscribers ; or

(e) if execution or other process issued on a decree or order of any court in favour of any subscriber in respect of amounts due to him from the chit is returned unsatisfied in whole or in part ; or

(f) if it is proved that there has been fraud or collusion on the part of the foreman in the matter of taking securities from prized subscriber; or

(g) if the foreman has appropriated the prize amount in his capacity as a subscriber without furnishing sufficient security for future subscriptions; or

(h) if it Is otherwise just and equitable that the chit should be wound up. Explanation-- For the purposes of clause (d), in determining whether the foreman is unable to pay the amounts due to the subscribers, the prescribed authority, shall take into account his contingent and prospective liabilities in respect of the chit :

Provided that a chit conducted by a company within, the meaning of the Companies Act, 1956, may be wound up only by the Court having jurisdiction under that Act.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 41-46] Windings up

application

Act v of 1908

41. The application to the prescribed authority or court, as the case may be, for the winding up of a chit shall be by a petition presented by any non-prized subscriber or unpaid prized subscriber or by the Registrar, signed and verified in the manner prescribed by the Code of Civil Procedure, 1908, and shall contain such particulars as may be prescribed :

Provided that no application for the winding up of a chit under clause

(d) or clause (h) of section 40 shall the unless such petition is presented----

(a) by such non-prized subscriber and unpaid prized subscribers whose subscriptions to the chit amount in the aggregate to not less than twenty-five per cent of the amounts contributed by all the non-prized subscriber and unpaid prized subscriber; or

(b) by or with the previous sanction of the Registrar. Explanation-- For the purposes of the proviso, a subscriber of a fraction of a ticket shall be deemed to by a subscriber only to the extent of such fraction. Insolvency or

liquidation a

bar to

winding up

proceedings

42. Notwithstanding anything contained in sections 40 and 41, no petition for the winding up of a chit shall be entertained by the prescribed authority or a court under section 40 if proceedings under the Provincial Insolvency Act, 1920, are pending against the foreman for adjudicating him an insolvent or where the foreman is a company, if proceedings for winding up the company are pending against such company under the Companies Act,

1956.

Commencem ent and effect to winding up order

43. An order for the winding up of a chit shall operate in favour of all the subscribers to whom amounts are due from the chit and it shall be deemed to have effect from the time of the presentation of the application for the winding up.

Interim

Receiver and

stay of other

proceedings

44. The prescribed authority or court may, upon the application of the foreman or of any subscribers to whom amounts are due in respect of the chit at any time after the presentation of the application for the winding up of a chit under this Act, make an order for the appointment of an Interim Receiver or an order staying further proceedings in any suit or proceeding instituted against the foreman for the realisation of amounts due in respect of the chit upon such terms as the prescribed authority or court thinks fit. Power of

court on

hearing the

application

45. On hearing the application, the prescribed authority or court may dismiss it with or without costs or adjourn the hearing conditionally or unconditionally or make an interim order or any other order as it may deem fit.

Chit assets to

vest in

prescri-bed

authority or

court for

distribution

46. On the making of an order for the winding up of a chit, the entire chit assets shall vest in the prescribed authority or court, as the case may be, for distribution amongst the subscribers to whom amounts are due in respect of the chit and such prescribed authority or court shall appoint a Receiver and pass such other orders in the matter as it deems fit.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 47-51] Suits, etc.

stayed on

winding

up orders

47. Where a winding up order has been made by the prescribed authority or a court, no suit or other legal proceedings shall be continued or commenced against the foreman by a subscriber for the realization of amounts due to him in respect of the chit except with the leave of the prescribed authority or court and on such terms as the prescribed authority or court may impose. Copy of

order to be

filed with

Registrar

48. (1) On the making of the winding up order, it shall be the duty of the petitioner in the winding up proceedings and of the Receiver to file with the Registrar a copy of the order, within one month from the date of the making of the order; Provided that the Registrar may upon application in writing by such petitioner or Receiver, allow, in his discretion, further time not exceeding fifteen days for the filing of any such copy.

(2) On the filing of a copy of the Winding up order, the Registrar shall make an entry thereof in his books relating to the chit and shall notify the same in the official Gazette.

Stay of

winding up

proceedings

on

insolvency

foreman and

transfer of

in-

solvency

proceedings

49. (1) Where during the pendency of the proceedings for the winding up of a chit, the foreman is adjudicated an insolvent or when the foreman is a company, the company has been ordered to be wound up under· the Companies Act, 1956, the winding up proceedings under this Act, shall cease, and the distribution of the chit assets shall subject to the provisions contained in section 36 and 44, be made by the insolvency court or the court winding up the company; as the case may be.

(2) Where insolvency proceedings against the foreman are pending in different courts, the High Court may transfer any proceedings from one court to another. Compensati

on for

frivolous or

vexatious

application

50. (1) Where an application presented for winding up a chit is dismissed and the prescribed authority or court is satisfied that the application is frivolous or vexatious, the prescribed authority or court may award against the applicant such amount, not exceeding five hundred rupees, as it considers to be reasonable compensation to the foreman for the expense or injury caused to him by the application and the proceedings thereon, and such amount may be relised as if the award were a decree.

(2) The award of compensation under sub-section (1) shall bar any separate suit for compensation.

Right of

appeal

51. (1) Any person aggrieved by a decision or order of the prescribed authority or of a court other than the High Court in proceedings for winding up a chit may, within a period of two months from the date of such decision or order prefer an appeal to the High Court.

(2) Subject, to the provisions of sub-section (1) every decision or, order of the prescribed authority or Court in such proceedings shall be final.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 52-53] Limitation 52. (1) Where an order refusing-to wind up a chit, has been made under this Act, the chit shall be deemed to have been under suspension from the date of the presentation of the application to the date of such order in respect of non- prized subscribers, and notwithstanding anything contained in the chit agreement, no non-prized subscriber who was not a defaulter on the date of the presentation of the-application for winding up shall be deemed to be a defaulter on the date of its dismissal.

(2) Where an order refusing to wind up a chit has been made under this Act, in computing the period of limitation prescribed for any suit or other legal proceedings other than a suit or an application in respect of which the leave of the prescribed authority or Court, has been obtained, which might have, been brought or instituted, the period from the date of the presentation of the, application to the date of the order refusing to wind up the chit shall be excluded.

(3) Nothing contained in this Act, shall affect the right of the subscriber to proceed by, suitor application against the foreman personally for the balance, if any, of the amount due to him after the declaration of the final dividend in proceedings for winding up the chit, and in computing the period of limitation prescribed for any such suit or application the period from the date of the presentation of the application for winding up the chit to the date of the declaration of the final dividend shall be excluded.

CHAPTER X

OFFICER, INSPECTION AND FEES

Registrar and Auditors

53. (1) The State Government may be notification in the official Gazette, appoint a Registrar of Chits, and as many Additional, Joint, Deputy, and Assistant Registrar as may be necessary.

(2) An Additional, Joint, Deputy, or Assistant Registrar Will perform under the general superintendence and control of the Registrar such functions of the Registrar under this Act as the Registrar may specify in that behalf.

(3) The Registrar may appoint as many Chit Auditors as may be necessary for the purpose of discharging the duties imposed upon the Chit Auditors by or under this Act.

(4) Where the Registrar is of the opinion that the accounts of any, chit are not properly maintained and that such accounts should be audited, it shall be Lawful for him to have such accounts audited by a Chit Auditor. It shall be the duty of the foreman of the chit concerned to produce before the Chit Auditor all accounts, books and other records relating to the chit, to furnish rum with Such information as may be required, arid to afford him all such assistance and facilities as may be necessary or reasonable and as may be required in regard to the audit of the accounts of the chit.

(5) The foreman shall pay to the Chit Auditors such fees as may be prescribed for the audit of the account of chit under sub- section (4).

[The Uttar Pradesh Chit Funds Act, 1975] [Section 54-57] Registrar to be

corporate sole

54. The Registrar of Chits shall be a corporate sole having perpetual succession and common seal with the power to acquire hold and dispose of property, and may sue and be sued in his corporate name.

Inspection of

documents in

the Registrar

office

55. Any person may, on payment of such fees as may be prescribed----

(i) inspect any documents or record kept by the Registrar under this Act; and

(ii) obtain a certified copy or extract of any such document on record. Levy of fees 56. (1) There shall be paid to the Registrar such fees as may be prescribed; for --

(a) the registration of the bye-laws of a chit under section 3;

(b) the grant of a certificate. of commencement under section 7;

(c) filing with the Registrar of the chit agreement and copies of the documents under sections 12, 22, 23,. 31 and 34 ;

(d) the inspection of documents and record under section 55:

(e) the certified. copies or extracts of documents and records under section 55;

(f) the audit of the accounts of the foreman and the issue of an audit certificate; and

(g) such other matters as may be prescribed.

(2) A table of the fees payable under sub-section (1), shall be published in the official Gazette.

CHAPTER XI

MISCELLANEOU

Appeals 57. (1) Any foreman aggrieved by an order of the Registrar-

(a) refusing to register the bye-laws of a chit under sub-section (3) of section 3;

(b) refusing to grant a certificate of commencement under sub-section (2) of section (7) ;

(c) refusing to accept the security offered under clause (a) of sub-section

(1) of section 14 or under section 25 ;

(d) refusing to release the property charged by -way of security or to order the release of the cash security or the Government securities under sub-section (4) or sub-section (5) of section 14 ; or

[The Uttar Pradesh Chit Funds Act, 1975] [Section 58-59]

(e) refusing sanction for transfer under sub-section (1) of section 28 may, within thirty days of the communication to him of such order, appeal to the State Government or to such officer or authority as may be empowered by the State Government in that behalf.

(2) The State Government or such officer or authority, aforesaid may after giving the applicant and the Registrar or his representative an opportunity of being heard, pass such orders on the appeal under sub-section (1) as it or he thinks fit and the decision so given shall be final.

Powers of

Registrar to

condone

delay in

certain cases

58. The Registrar may, in his 'discretion and upon an application in writing by any foreman made within the period of fourteen days specified in sub-section

(2) of section 22, sub-section (2) of section 23, section, 31 or section 34, allow to the foreman further time not exceeding fifteen days to file a copy of any document under any of the provisions referred to above. Penalties

59. (1) Whoever contravenes or abets the contravention of any of the provisions of section 3 section 4 or section 7 shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both.

(2) Any foreman who without reasonable cause-

(a) fails to file the chit agreement or any. alteration in or addition to it 'as required by section 6 or a copy of any document under section 12, sub- section (2) of section 22, sub-section (2) of section 23, section 31 or section 34 within the period specified for such filing or within the further time allowed under section 58 for such filing ; or

(b) otherwise contravenes any of the provisions of section 8, sub-sections (1) and (6) of section 14, section' 16, section 17; section 18, section 22, section 23, section 24, section 25, sub-section (3) of section 27, section 31, section 37, section 38, section 39 and sub-section (4) of section 53 ; or

(c) otherwise fails to comply with any of the requirements of the chit agreement regarding the date, time and place at which the chit is to be drawn ;

shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.

(3) Whoever in any document required by or for purposes of, any of the provisions of this Act willfully makes a false statement shall be punishable with imprisonment for a term which may extend to one year or with fine which may intend to five thousand rupees or with both,

(4) The Registrar may either before or after the institution of proceedings compound by offence under this Act and accept-such composition fee as .he thinks fit, and thereupon the accused, if in custody, shall be discharged and no further proceedings shall be taken against him :

[The Uttar Pradesh Chit Funds Act, 1975] [Section 60-65] Provided that no offence under sub-section (1) or sub-section (3) shall, be compounded by the Registrar without the approval of 'the State Government.

Cognizance of

offences

60.

No court shall take cognizance of any offence punishable under this Act except on a complaint in writing by the Registrar. Application of

fines

61. The court imposing any fine under this Act or the Registrar compounding an offence under sub-section (4) of section 59 may direct that the whole or any part of the fine realized may be applied in or towards payment' of the costs of the proceedings .

Power to enter

and search any

place and seize

documents etc

62. (1) The Registrar may, with such assistance as he considers necessary, enter anyplace where he suspects any person is conducting or has conducted any chit in contravention of the provisions of this Act and inspect the books; registers; accounts or other documents that may be found in such place :

Provided that if the. Registrar, removes from the place any book, register, account or document he shall give to the person in charge of the place a receipt describing the book register account or document so removed by him:

Provided further that within fifteen days of the removal of the books, registers accounts and documents from the place the Registrar shall either return them to the person from' whose custody they were removed after taking from such person such security as he considers necessary for the production of the books, registers, accounts and documents when required by him or may pass such orders as to their disposal as appear just and convenient to him.

(2) The Registrar shall have authority to require any person who appears to him to have any information regarding and chit to attend before him or to produce or cause to be produced any document and to examine such person on oath.

(3) The Registrar may apply for assistance to in charge of a police station and take any police officer to and assist him in performing his duties under this Act. Payment to be

evidenced by

document

63. All payments in respect of a chit, whether by the foreman or by the subscriber shall be evidenced by documents in writing. Interest at more

than twelve

percent not to

be allowed

64. No court shall award interest on claims arising under this Act at more than twelve per cent per annum simple interest.

Power of court

to grant relief

in certain cases

65. Nothing contained in the foregoing provisions of this Act shall affect; the powers vested in a court to grant any relief against any of the provisions contained in the Chit agreement if the same be unconscionable or opposed to the provisions of any law.

[The Uttar Pradesh Chit Funds Act, 1975] [Section 66-69] Recovery of

amounts due

from a foreman

66. All amounts· due from a foreman to the Registrar or any other officer under this Act by way of' any fee shall be recoverable as arrears of land revenue. Application of

the Act

67. (1) The provisions of this Act shall apply also to all chits started before the commencement of the Act provided that in the case of such Chits the persons responsible for starting or conducting the chit shall comply with the provisions of this Act Within three months from such commencement.

(2) Nothing in this Act shall apply in respect of any chit the chit amount of which or where two or more chits are started or conducted simultaneously by the same foreman, the aggregate of the chit amounts of which does not exceed one hundred rupees.

Power to

exempt

68. The State Government may, by notification published in the official Gazette, exempt any person or class of persons to whom or any chit or class of chits to which, this Act applies from all or any of its provisions subject to such conditions as it may think fit and may cancel or modify any- such notification.

Power to make

rules

69. (1) The State Government may by notification in the official Gazette make rules for carrying out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power such rules may provide fat or regulate- :

(a) all matters expressly required or allowed by this Act to be prescribed;

(b) the manner in which general and special meetings of the general body of the subscribers shall be convened and held;

(c) the matters in respect of which provision shall be made in the bye-laws of a chit and the, procedure to be followed in making, registering; altering and abrogating bye-laws and the conditions to be satisfied prior to such making registration, alteration in abrogation;

(d) the particulars which every chit agreement shall contain ;

(e) the method of valuation of grains by the Registrar in a grain chit for the purposes of security under section 14;

(f) the restriction and conditions subject to which and the manner in which, any security given by a foreman under section 14 may be changed or substituted ;

(g) the procedure to be followed by the Registrar for the release of security given by the foreman under section 14 ;

(h) the maintenance of registers and cooks of accounts by the foreman, the safe custody of Looks, records and documents in the Registrar's office and also for the destruction of such books, records and documents as need no longer be kept;

[The Uttar Pradesh Chit Funds Act, 1975] [Section 69]

(i) the procedure to be followed for the winding up of a chit under Chapter IX; and

(j) the auditing of the balance-sheets and profits and loss accounts of' chits and the audit certificates.

(3) All rules under this Act shall as soon 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 thirty days in its one session or more than one 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 annulments as the two Houses of the Legislature may during the said period agree to make, so, however, that any such modification or annulment shall be without prejudice to anything previously done thereunder. -----------------------------------------------