Uttarakhand act 022 of 1994 : The UTTAR PRADESH COMMISSION FOR MINORITIES ACT, 1994

mÙkj izns"k vYila[;d vk;ksx vf/kfu;e] 1994 ¿mÙkj izns"k vf/kfu;e la[;k 22 lu~ 1994À

THE UTTAR PRADESH COMMISSION FOR MINORITIES ACT, 1994

[U.P. ACT NO. 22 OF 1994]

mÙkj izns"k vYila[;d vk;ksx vf/kfu;e] 1994 ¿mÙkj izns"k vf/kfu;e la[;k 22 lu~ 1994À ¼tSlk fd mÙkj izns"k fo/kku e.My }kjk ikfjr gqvk½ mÙkj izns"k esa vYila[;d vk;ksx dk xBu djus vkSj mlls lacaf/kr ;k vkuq'kafxd fo'k;ksa dh O;oLFkk djus ds fy,

vf/kfu;e

Hkkjr x.kjkT; ds iSarkfylos o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& v/;k;&,d

izkjfEHkd

1&& ¼1½ ;g vf/kfu;e mÙkj izns"k vYila[;d vk;ksx vf/kfu;e] 1994 dgk tk;xkA

laf{kIr uke] foLrkj

vkSj izkjEHk

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

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

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

¼d½ ^^vk;ksx** dk rkRi;Z /kkjk 3 ds v/khu xfBr mÙkj izns"k vYila[;d vk;ksx ls gS(

¼[k½ ^^ljdkj** dk rkRi;Z mÙkj izns"k dh ljdkj ls gS(

¼x½ ^^lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS(

¼?k½ ^^vYila[;d** dk rkRi;Z ljdkj }kjk bl vf/kfu;e ds iz;kstuksa ds fy;s bl :i ls vf/klwfpr fdlh leqnk; ls gSA

v/;k;&nks

vk;ksx

3&& ¼1½ bl vf/kfu;e ds v/khu iznÙk "kfDr;ksa dk iz;ksx vkSj leuqnsf"kr dR̀;ksa dk ikyu djus ds fy, ljdkj ,d fudk; dk xBu djsxh] ftls mÙkj izns"k vYila[;d vk;ksx ds uke ls tkuk tk;xkA

¼2½ vk;ksx esa izfr'Bk] ;ksX;rk vkSj lR;fu'Bk okys O;fDr;ksa esa ls ljdkj }kjk uke&fufnZ'V ,d v/;{k vkSj N% lnL;] ftuesa ,d efgyk gks] gksaxs % ijUrq v/;{k lfgr ikap lnL; vYila[;d leqnk;ksa esa ls gksaxsA mÙkj izns"k vYila[;d

vk;ksx dk xBu

4&& ¿¼1½ ¼d½ v/;{k vkSj izR;sd lnL;] vius in /kkj.k djus ds fnukad ls] ,d o'kZ dh vof/k ds fy;s in /kkj.k djsxk(

v/;{k vkSj lnL;ksa

dh inkof/k vkSj lsok

dh "krsZa

¼[k½ [k.M ¼d½ ds mica/k] ,sl v/;{k vkSj izR;sd lnL; ij Hkh] ftlus mÙkj izn s"k vYila[;d vk;ksx ¼la"kks/ku½ vf/kfu;e] 1999 ds izkjEHk ds iwoZ viuk in /kkj.k fd;k gks] ykxw gksaxs(

¿mÙkj izns"k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 5&7À ¼x½ ,sls v/;{k vkSj izR;sd lnL; dh] ftlus vius in /kkj.k djus ds fnukad ls ,d o'kZ dh vof/k [k.M ¼[k½ eas fufnZ'V vf/kfu;e ds izkjEHk ij ;k mlds iwoZ iwjh dj yh gks] inkof/k ,sls izkjEHk ij lekIr gks tk;xhAÀ

¼2½ v/;{k ;k dksbZ lnL; ljdkj dks lEcksf/kr LogLrk{kfjr i= }kjk] ;FkkfLFkfr] v/;{k ds ;k lnL; ds in ls fdlh le; in R;kx dj ldrk gSA ¼3½ ljdkj mi/kkjk ¼2½ esa fufnZ'V fdlh O;fDr dks v/;{k ;k lnL; ds in ls gVk nsxh] ;fn og O;fDr &

¼d½ vuqUeksfpr fnokfy;k gks tkrk gS(

¼[k½ fdlh vijk/k ds fy;s] ftlesa ljdkj dh jk; esa uSfrd v/kerk vUrxZzLr gS] fl) nks'k Bgjk;k tkrk gS vkSj dkjkokl ls nafMr fd;k tkrk gS ( ¼x½ fodr̀ fpr dk gks tkrk gS vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kksf'kr dj fn;k tkrk gS(

¼?k½ dk;Z djus ls bUdkj dj nsrk gS ;k dk;Z djus esa v{ke gks tkrk gS( ¼³½ vk;ksx ls vuqifLFkfr dk vodk"k izkIr fd;s fcuk] vk;ksx dh rhu yxkrkj cSBdksa ls vuqifLFkr gksrk gS(

¼p½ ljdkj dh jk; esa] v/;{k ;k lnL; dh fLFkfr dk bl izdkj nq:i;ksx fd;k gS] ftlls ml O;fDr dk in ij cus jguk vYila[;dksa ds fgrksa ;k yksdfgr ds fy, gkfudj gks x;k gS %

ijUrq fdlh O;fDr dks bl [k.M ds v/khu ugha gVk;k tk;xk tc rd fd ml O;fDr dks bl ekeys esa lqus tkus dk ;qfDr&;qDr volj u ns fn;k x;k gksA ¼4½ mi/kkjk ¼2½ ds v/khu ;k vU;Fkk gqbZ fdlh fjfDr dks u;s uke&funsZ"ku }kjk Hkjk tk;sxkA

¼5½ v/;{k vkSj lnL;ksa dks ns; osru vkSj HkÙks vkSj mudh lsok ds vU; fuca/ku vkSj

"krsZa ,slh gksaxh] tSlh fofgr dh tk;aaA 5&& ¼1½ ljdkj bl vf/kfu;e ds v/khu vk;ksx }kjk d`R;ksa ds n{krkiw.kZ ikyu ds fy, vk;ksx ds fy, ,d lfpo vkSj ,sls vU; vf/kdkfj;ksa vkSj deZpkfj;ksa dh] tks vko";d gks] O;oLFkk djsxhA

vk;ksx ds vf/kdkjh vkSj

vU; deZpkjh

¼2½ vk;ksx ds iz;kstuksa ds fy, fu;qDr vf/kdkfj;ksa vkSj deZpkfj;ksa dks ns; osru vkSj HkÙks vkSj mudh lsok ds vU; fucZU/ku vkSj "krZsa ,slh gksaxh] tSlh fofgr dh tk,aA 6&& v/;{k vkSj lnL;ksa dks ns; o sru vkSj HkÙks vkSj iz"kklfud O;;] ftlesa /kkjk 5 esa fufnZ'V vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru] HkÙks vkSj isa"ku lfEefyr gS] dk Hkqxrku /kkjk 10 dh mi/kkjk ¼1½ esa fufnZ'V vuqnkuksa ls fd;k tk,xkA osru vkSj HkÙks dk

vuqnkuksa ls fn;k tkuk

7&& vk;ksx dk dksbZ dk;Z ;k dk;Zokgh dsoy fdlh fjfDr ds fo|eku gksus ;k vk;ksx ds xBu esa =qfV ds vk/kkj ij fooknxzLr ;k vfof/kekU; ugha gksxhA fjfDr;ka bR;kfn vk;ksx

dh dk;Zokfg;ksa dks

vfof/kekU; ugha djsxh

1- mÙkj izns"k vf/kfu;e la[;k 23 o'kZ 1999 dh /kkjk 2 }kjk izfrLFkkfirA

¿mÙkj izns"k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 8&9À 8&& ¼1½ vk;ksx] tc dHkh vko";d gks] ,sls le; vkSj LFkku ij] tSlk v/;{k] mfpr le>s] viuh cSBd djsxkA

vk;ksx }kjk izfØ;k

fofu;fer fd;k tkuk

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

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

v/;k;&rhu

vk;ksx ds dR̀;

9&& ¼1½ vk;ksx leLr ;k fdlh fuEufyf[kr d̀R; dk ikyu djsxk( vFkkZr~ %& vk;ksx ds d`R; ¼d½ mÙkj izns"k esa vYila[;dksa ds fodkl dh izof̀Ùk dk ewY;kadu djuk( ¼[k½ lafo/kku vkSj jkT; fo/kku e.My }kjk vf/kfu;fer fof/k;ksa esa micfU/kr vYila[;dksa ls lEcfU/kr j{kksik; ds dk;Zdj.k dk vuqJo.k djuk( ¼x½ ljdkj ls vYila[;dksa ds fgrksa ds laj{k.k ds fy, j{kksi; ds izHkkoh dk;kZUo;u ds fy, flQkfj"k djuk (

¼?k½ vYila[;dksa ds vf/kdkjksa vkSj j{kksik; ls oafpr fd;s tkus ds laca/k esa fofufnZ'V f"kdk;rksa dks ns[kuk vkSj ,sls ekeyksa dks leqfpr izkf/kdkfj;ksa ds le{k mBkuk (

¼³½ vYila[;dksa ds fo:) fdlh foHksn ls mRiUu gksus okyh leL;kvksa dk v/;;u djokuk vkSj muds fujkdj.k ds mik;ksa dh flQkfj"k djuk( ¼p½ vYila[;dksa ds lkekftd] vkfFkZd vkSj "kSf{kd fodkl ls lEcfU/kr fook|dksa ij v/;;u] "kks/k vkSj fo"ys'k.k dk lapkyu djuk(

¼N½ fdlh vYila[d ds laca/k esa ljdkj }kjk leqfpr mik; fd;s tkus gsrq lq>ko nsuk(

¼t½ ljdkj dks vYila[;dksa ls lEcfU/kr fdlh fo'k; vkSj fo"ks'kdj muds }kjk vuqHko dh tkus okyh dfBukb;ksa ds laca/k esa fu;rdkfyd ;k fo"ks'k fjiksVZ nsuk( vkSj

¼>½ dksbZ vU; ekeyk] tks jkT; ljdkj }kjk mls fufnZ'V fd;k tk;A ¼2½ ljdkj mi/kkjk ¼1½ ds [k.M ¼x½ esa fufnZ'V flQkfj"kksa dks] flQkfj"kksa ij dh xbZ ;k izLrkfor dk;Zokgh dks Li'V djrs gq, vkSj ;fn dksbZ flQkfj"k Lohdkj ugha dh xbZ gS rks mldk dkj.k nsrs gq, ,d Kkiu ds lkFk] jkT; fo/kku e.My ds izR;sd lnu ds le{k j[kok;sxhA

¼3½ vk;ksx dh mi/kkjk ¼1½ ds [k.M ¼d½] ¼[k½ vkSj ¼?k½ esa mfYyf[kr dR̀;ksa ds ikyu esa og lHkh "kfDr;ka gksaxh] tks fdlh flfoy U;k;ky; esa fdlh okn dh lquokbZ ds le; fufgr gS vkSj fo"ks'kdj fuEufyf[kr fo'k;ksa ds laca/k esa] vFkkZr~ && ¼d½ fdlh O;fDr dks leu djuk vkSj gkftj djkuk rFkk "kiFk ij mldh ijh{kk djuk(

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

¼x½ "kiFk i=ksa ij lk{; xzg.k djuk (

¿mÙkj izns"k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 10&15À ¼?k½ fdlh U;k;ky; ;k dk;kZy; ls dksbZ yksd vfHkys[k dk mldh izfrfyfi visf{kr djuk (

¼³½ lkf{k;ksa vkSj nLrkostksa dh ijh{kk ds fy;s deh"ku tkjh djuk ( vkSj ¼p½ dksbZ vU; fo'k;] tks fofgr fd;k tk;A

v/;k;&pkj

foÙk ys[kk vkSj ys[kk&ijh{kk

10&& ¼1½ ljdkj] jkT; fo/kku e.My }kjk bl fufeÙk fof/k }kjk fd;s x, lE;d~ fofu;ksx ds i"pkr~ bl vf/kfu;e ds iz;kstuksa ds fy;s mi;ksx fd;s tkus ds fy, vuqnku ds :i esa /ku dh ,slh jkf"k] tSlk ljdkj mfpr le>s] vk;ksx dks Hkqxrku djsxhA Lkjdkj }kjk vuqnku

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

11&& ¼1½ vk;ksx mfpr ys[ks vkSj vU; lqlaxr vfHkys[k j[ksxk vkSj ys[kksa dk ,d okf'kZd fooj.k ,sls izi= esa rS;kj djok;sxk] tSlk ljdkj }kjk bl fufeÙk lkekU; ;k fo"ks'k vkns"k }kjk fofufnZ'V fd;k tk;A

ys[kk vkSj ys[kk&ijh{kk

¼2½ ys[kksa ds okf'kZd fooj.k vkSj cSysUl "khV dh ,d izfr ljdkj dk s izLrqr dh tk;xh] tks mudh ys[kk&ijh{kk djk;sxhA

12&& vk;ksx izR;sd foÙkh; o'kZ ds fy;s ,sls izi= esa] vkSj ,sls le; ij] tSlk fofgr fd;k tk;] iwoZorhZ foÙkh; o'kZ ds nkSjku vius fØ;kdykiksa dk iwjk fooj.k nsrs gq;s viuh okf'kZdh fjiksVZ rS;kj djsxk vkSj mldh ,d izfr ljdkj dks vxzlkfjr djsxkA Okkf'kZd fjiksVZ

13&& Lkjdkj fjiksVZ izkIr gksus ds i"pkr~ ;Fkk"kD; "kh?kz muesa nh xbZ flQkfj"kksa ij dh xbZ dk;Zokgh vkSj ,slh fdlh flQkfj"k dks vLohdkj fd;s tkus ds dkj.kksa] ;fn dksbZ gks] ds Kkiu ds lkFk okf'kZd fjiksVZ vkSj ys[kk&ijh{kk fjiksVZ fo/kku e.My ds izR;sd lnu ds le{k j[kok;sxhA

jkT; fo/kku e.My ds

le{k j[kh tkus okyh

okf'kZd fjiksVZ vkSj

ys[kk&ijh{kk fjiksVZ

v/;k;&ikap

izdh.kZ

14&& vk;ksx ds v/;{k] lnL; vkSj deZpkfj;ksa dks Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkkZUrxZr yksd lsod le>k tk;xkA

vk;ksx ds v/;{k] lnL;

vkSj deZpkjh cÙn yksd

lsod gksaxs

15&& Tkks dksbZ /kkjk 9 dh mi/kkjk ¼3½ ds v/khu vk;ksx ds fdlh vkns"k ;k funs"k dk ikyu djus ds fy;s oS/k :i ls vkc) gksrs gq;s] ml vkns"k ;k funs"k dh voKk djs] ;FkkfLFkfr] Hkkjrh; n.M lafgrk] 1860 ¼vf/kfu;e la0 45 lu~ 1860½ dh /kkjk 174] 175]

176] 178] 179 ;k 180 ds v/khu nf.Mr fd;k tk;xkA

"kkfLr

¿mÙkj izns"k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 16&19À 16&& dksbZ U;k;ky; /kkjk 15 esa fofufnZ'V vijk/k dk laKku] v/;{k ;k fdlh lnL; ;k vk;ksx }kjk bl fufeÙk izkf/kdr̀ fdlh vf/kdkjh ds fyf[kr ifjokn ij gh djsxk] vU;Fkk ughaA

vijk/k dk laKku

17&& ¼1½ ljdkj vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa ds dk;kZUo;u ds fy, fu;e cuk ldrh gSA

fu;e cukus dh "kfDr

¼2½ fo"ks'kr% vkSj iwoZxkeh "kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr] leLr ;k fdUgha fo'k;ksa dh O;oLFkk dh tk ldrh gS] vFkkZr~ %& ¼d½ /kkjk 4 dh mi/kkjk ¼5½ ds v/khu v/;{k vkSj lnL;ksa] vkSj /kkjk 5 dh mi/kkjk ¼2½ ds v/khu vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj HkÙks vkSj lsok ds vU; fucU/ku vkSj "krsZa(

¼[k½ /kkjk 9 dh mi/kkjk ¼3½ ds [k.M ¼p½ ds v/khu dksbZ vU; ekeyk ( ¼x½ izi=] ftlesa /kkjk 11 dh mi/kkjk ¼1½ ds v/khu ys[kksa dk okf'kZd fooj.k j[kk tk;xk(

¼?k½ :i] ftlesa vkSj le; ftl ij /kkjk 12 ds v/khu okf'kZd fjiksVZ rS;kj dh tk;sxh(

¼³½ dksbZ vU; ekeyk] ftls fofgr fd;k tkuk visf{kr gks ;k fd;k tk;A 18&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa dksbZ dfBukbZ mRiUu gksrh gS rk s ljdkj vf/klwfpr vkns"k }kjk] ,sls micU/k cuk ldrh gS tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj dfBukb;ksa dks nwj djus ds fy, mls vko";d vkSj lehphu izrhr gksA

dfBukb;ksa dks nwj djus

dh "kfDr

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

¼3½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns"k] ;Fkk"kD; "kh?kz] jkT; fo/kku e.My ds nksuksa lnuksa ds le{k j[kk tk;xk vkSj mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k] tSls os fdlh mÙkj izns"k vf/kfu;e ds v/khu ljdkj }kjk cuk;s x;s fu;eksa ds laca/k esa ykxw gksrs gSa] ykxw gksaxsA 19&& ¼1½ mÙkj izns"k vYila[;d vk;ksx v/;kns"k] 1994 ,rn~}kjk fujflr fd;k tkrk gSA

¼2½ ,sls fujlu ds gksrs gq, Hkh mi/kkjk ¼1½ esa fufnZ'V v/;kns"k ds v/khu d̀r dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu dr̀ dk;Z ;k dk;Zokgh le>h tk;sxh ekuks bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izoÙ̀k FksA

fujlu vkSj viokn

THE UTTAR PRADESH COMMISSION FOR MINORITIES ACT, 1994

[U.P. ACT NO. 22 OF 1994]

(As passed by the Uttar Pradesh Legislature)

ACT

to constitute a Commission for Minorities in Uttar Pradesh and to provide for matters connected therewith or incidental thereto.

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

CHAPTER - I Preliminary

Short title, extent and commencement

1. (1) This Act may be called the Uttar Pradesh Commission for Minorities Act,

1994.

(2) It shall extend to the whole of Uttar Pradesh.

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

Definition 2. In this Act, -

(a) "Commission" means the Uttar Pradesh Commission for Minorities constituted under section 3;

(b) "Government" means Government of Uttar Pradesh ;

(d) "Minority" for the purposes of this Act, means a community notified as such by the Government.

CHAPTER - II The Commission

Constitution of the Uttar

Pradesh

Commission

for Minorities

3. (1) The Government shall constitute a body to be known as the Uttar Pradesh Commission for Minorities to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.

(2) The Commission shall consist of a Chairman and six Members to be nominated by the Government from amongst persons of eminence, ability and integrity including a woman :

Provided that five Members including the Chairman shall be from amongst the minority communities.

Term of

office and

conditions of

service of

Chairman and

Members

4. [(1) (a) The Chairman and every Member shall hold office for a term of one year from the date he assumes office;

(b) the provisions of clause (a) shall apply also to the Chairman and every member who assumed his office before the commencement of the Uttar Pradesh Commission for Minorities (Amendment) Act, 1999;

[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 5-7]

(c) the term of the Chairman and every Member, who has completed on or before the commencement of the Act referred to in clause (b), the period of one year from the date he assumed his office shall expire on such commencement.]¹

(2) The Chairman or a Member may, by writing under his hand addressed to the Government, resign from the office of the Chairman or, as the case may be, of the Member at any time.

(3) The Government shall remove a person from the office of the Chairman or a Member referred to in sub-section (2), if that person -

(a) becomes an undercharged insolvent ;

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

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

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

(f) has, in the opinion of the Government, so abused the position of the Chairman or Member as to render that person's continuance in office detrimental to the interests of minorities or the public interest :

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

(4) A vacancy caused under sub-section (2) or otherwise shall be filled by fresh nomination.

(5) The salaries and allowances payable to, and the other terms and conditions of service of, the Chairman and Members shall be such as may be prescribed. Officers and

other employ-

yees of the

Commission

5. (1) The Government shall provide the Commission with a Secretary and such other officers and employees as may be necessary for the efficient performance of the functions of the Commission under this Act.

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

Salaries and

allowances to

be paid out of

grants

6. The salaries and allowances payable to the Chairman and Members and the administrative expenses, including salaries, allowances and pensions payable to the officers and other employees referred to in section 5, shall be paid out of the grants referred to in sub-section (1) of section 10. Vacancies etc. not

to invalidate

proceedings of the

Commission

7. No act or proceeding of the Commission shall be questioned or shall be invalid merely on the ground of the existence of any vacancy or defect in the constitution of the Commission.

1 . Substituted by section 2 of U.P. Act No. 23 of 1 999.

[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 8-9] Procedure to

be regulated

by the

Commission

8. (1) The Commission shall meet as and when necessary at such time and place as the Chairman may think fit.

(2) The Commission shall regulate its own procedure.

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

CHAPTER - III Functions of the Commission

Functions of the Commission

9. (1) The Commission shall perform all or any of the following functions, namely:-

(a) evaluate the progress of the development of minorities in Uttar Pradesh;

(b) monitor the working of the safeguards in respect of minorities provided in the Constitution and in laws enacted by the State Legislature ;

(c) make recommendations for the effective implementation of safeguards for the protection of the interests of minorities by the Government ;

(d) look into specific complaints regarding deprivation of rights and safeguards of the minorities and take up such matters with the appropriate authorities ;

(e) cause studies to be undertaken into problems arising out of any discrimination against minorities and recommend measures for their removal ;

(f) conduct studies, research and analysis on the issues relating to socio- economic and educational development of minorities ;

(g) suggest appropriate measures in respect of any minority to be undertaken by the Government ;

(h) make periodical or special reports to the Government on any matter pertaining to minorities and in particular difficulties confronted by them ; and

(i) any other matter which may be referred to it by the Government.

(2) The Government shall cause the recommendations referred to in clause (c) of sub-section (1) to be laid before each house of State Legislature along with a memorandum explaining the action taken or proposed to be taken on the recommendations and the reasons for the non-acceptance, if any, of any of such recommendations.

(3) The Commission shall, while performing any of the functions mentioned in clauses (a), (b), and (d) of sub-section (1), have all the powers of a Civil Court trying a suit and in particular, in respect of the following matters, namely :-

(a) summoning and enforcing the attendance of any person and examining him on oath;

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

[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 10-15]

(d) requisitioning any public record or copy thereof from any Court or office;

(e) issuing commission or the examination of witnesses and documents; and

(f) any other matter which may be prescribed.

CHAPTER - IV Finance, Accounts and Audit

Grant by the Government

10. (1) The Government shall, after due appropriation made by the State Legislature by law in this behalf, pay to the Commission by way of grants such sums of money as the Government may think fit for being utilized for the purposes of this Act.

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

and audit

11. (1) The Commission shall maintain proper accounts and other relevant records and shall cause to be prepared an annual statement of accounts in such form as may be specified by the Government by general or special order in this behalf.

(2) A copy of the annual statement of accounts and the balance-sheet shall be submitted to the Government which shall cause the same to be audited. Annual

Report

12. The Commission shall prepare, in such form and at such time, for each financial year, as may be prescribed, its annual report, giving a full account of its activities during the previous financial year and forward a copy thereof to the Government.

Annual

Report and

audit report to

be laid

before State

Legislature

13. The Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein, and the reason for the non-acceptance, if any, of any of such recommendations and the audit report to be laid as soon as possible after the reports are received, before each House of the State Legislature.

CHAPTER -V Miscellaneous

Chairman, members and staff of the Commission to

be public servants

14. The Chairman, Members and employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.

Penalty 15. Whoever, being legally bound to obey any order or direction of the Commission under sub-section (3) of section 9, disobeys such order or direction shall, be punishable under section 174, 175, 176, 178, 179 or 180 of the Indian Penal Code, 1860 (Act No. XLV of 1860) as the case may be.

[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 16-19] Cognizance

of Offence

16. No Court shall take cognizance of the offences specified in section 15 except on the complaint in writing of the Chairman or a Member or of an officer of the Commission authorized in this behalf by the Commission. Power to

make rules

17. (1) The Government may, by notification, make rules for carrying out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely -

(a) salaries and allowances payable to and the other terms and conditions of service of, the Chairman and Members under sub-section (5) of section 4 and of officers and other employees under sub-section (2) of section 5;

(b) any other matter under clause (f) of sub-section (3) of section 9 ;

(d) the form in, and the time at, which the annual report shall be prepared under section 12 ;

(e) any other matter which is required to be, or may be, prescribed. Power to

remove

difficulties

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

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

(3) Every order made under sub-section (1) shall be laid, as soon as may be before both Houses of the State Legislature and the provisions of sub-section

(1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the Government under any Uttar Pradesh Act.

Repeal and

saving

19. (1) The Uttar Pradesh Commission for Minorities Ordinance, 1994 is hereby repealed.

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