Uttarakhand act 014 of 1999 : The UTTAR PRADESH BHAGIRATHI RIVER VALLEY AUTHORITY ACT, 1999

mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999 ¿mŸkj izns"k vf/kfu;e la[;k 14 lu~ 1999À

THE UTTAR PRADESH BHAGIRATHI RIVER VALLEY AUTHORITY

ACT, 1999

[U.P. ACT NO. 14 OF 1999]

mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999 ¿mŸkj izns"k vf/kfu;e la[;k 14 lu~ 1999À tSlk mŸkj izns"k fo/kku e.MYk }kjk ikfjr gqvk HkkxhjFkh unh ?kkVh ds ,dhdr̀ lrr~ fodkl ds i;Zos{k.k vkSj leUo;u ds fy, izkf/kdj.k dh LFkkiuk dh] vkSj mlls lacaf/kr ;k vkuq'kafxd fo'k;ksa dh O;oLFkk djus ds fy, vf/kfu;e

Hkkjr x.kjkT; ds ipklosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&& 1&& ¼1½ ;g vf/kfu;e mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999 dgk tk;xkA

¼2½ ;g ,sls fnukad dks izoŸk gksxk] ftls jkT; ljdkj] vf/klwpuk }kjk] bl fufEkŸk fu;r djsA

laf{kIr uke vkSj izkjEHk

2&& bl vf/kfu;e esa &&

¼d½ *izkf/kdj.k* dk rkRi;Z /kkjk 3 ds v/khu LFkkfir HkkxhjFkh unh ?kkVh izkf/kdj.k ls gS(

¼[k½ *HkkxhjFkh unh ?kkVh* ;k *?kkVh* dk rkRi;Z nsoiz;;kx rd

HkkxhjFkh&fHkyaxuk unh vkSj mudh lgk;d ufn;ksa dh nzks.kh ls gS vkSj mlesa mlds ik"oZLFk ,d ls vU; {ks= lfEefyr gksaxs] ftls jkT; ljdkj] vf/klwpuk }kjk] fofuZfn'V djsa(

¼x½ *nzks.kh* dk rkRi;Z ?kkVh ds lEiw.kZ tykxe {ks= ls gS(

¼?k½ *fodkl izkf/kdj.k* dk rkRi;Z ?kkVh ds fodkl dk;Z esa yxs gq, fdlh ljdkjh foHkkx] ;k laLFkk ;k vU; vfHkdj.k ls gS(

¼³½ *lnL;* dk rkRi;Z izkf/kdj.k ds fdlh lnL; ls gS vkSj blesa mldk v/;{k Hkh lfEefyr gS(

¼p½ *lsDVj* dk rkRi;Z izkf/kdj.k ds fdlh en ls gS vkSj blesa df̀'k] lM+d] lsrq+] m/kksx] flapkbZ] ifjogu] lapkj] vkokl] i;ZVu vkSj LokLF; vkSj mlls lacaf/kr fo'k; Hkh gSA

ifjHkk'kk

3&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstu ds fy, ,d izkf/kdj.k dh LFkkiuk djsxh] ftls HkkxhjFkh unh ?kkVh izkf/kdj.k dgk tk;xk] tks ,d lacaf/kr fo'k; Hkh gSA

izkf/kdj.k dh LFkkiuk vkSj

xBu

¼2½ izkf/kdj.k es fuEufyf[kr lnL; gksaxs( vFkkZr~ %&

¼d½ eq[; lfpo] mŸkj izns"k ljdkj v/;{k

¼[k½ lfpo] ÅtkZ eU=ky;] Hkkjr ljdkj lnL;

¼x½ lfpo] ou ,oa i;kZoj.k eU=ky;] Hkkjr ljdkj lnL;

¼?k½ lykgdkj] ;kstuk vk;ksx] Hkkjr ljdkj ioZrh; {ks=ks lnL;

ds izHkkjh(

¿mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 4&5À ¼³½ df̀'k mRiknu vk;qDr] mŸkj izns"k ljdkj lnL;

¼p½ izeq[k lfpo] mŸkj izns"k ljdkj] vkS/kksfxd fodkl foHkkx lnL; ¼N½ izeq[k lfpo] mŸkj izns"k ljdkj] flapkbZ foHkkx lnL; ¼t½ izeq[k lfpo] mŸkj izns"k ljdkj] foŸk foHkkx lnL; ¼Ök½ izeq[k lfpo] mŸkj izns"k ljdkj] fu;kstu foHkkx lnL; ¼´½ izeq[k lfpo ;k ;FkkfLFkfr lfpo] mŸkj izns"k ljdkj] i;kZoj.k foHkkx lnL;

¼V½ i zeq[k lfpo ,oa fof/k ijke"khZ] mŸkj izns"k ljdkj] U;k; foHkkx lnL;

¼B½ eq[; uxj vkSj xzke ;kstukdkj] mŸkj izns"k ljdkj lnL; ¼M½ vk;qDr dqek;wa e.My lnL;

¼<½ vk;qDr] x

¼.k½ izeq[k lfpo] mŸkj izns"k ljdkj] mŸkjkapy fodkl foHkkx lnL;A ¼3½ izkf/kdj.k vius lkFk] ,slh jhfr ls vkSj ,sls iz;kstuksa ds fy,] tks mls }kjk] vo/kkfjr fd;s tk;] ,sls vU; O;fDr;ksa dks] ftudh lgk;rk ;k lykg mls bl vf/kfu;e ds fdlh micU/k ds vuqikyu ds fy, okafNr gks] lg;qDr dj ldrk gS vkSj bl izdkj lg;qDr O;fDr dks izkf/kdj.k ds ml foPkkj&foe"kZ esa rks mu iz;kstuksa ls lqlaxr gks] ftuds fy, mUgsa bl izdkj lg;qDr fd;k x;k gS( Hkkx ysus dk vf/kdkj gksxk ysfdu og er nsus dk gdnkj ugha gksxkA

¼4½ izkf/kdj.k dk dksbZ dk;Z ;k dk;Zokgh dsoy bl dkj.k ls vfof/kekU; ugha gksxk fd&

¼d½ izkf/kdj.k ds xBu es dksbZ fjfDr ;k =qfV gS] ;k

¼[k½ izkf/kdj.k ds lnL; ds :i es dk;Z djus okys fdlh O;fDr dh

fu;qfDr es dksbZ =qfV gS( ;k

¼x½ izkf/kdj.k dh izfdz;k esa ,slh dksbZ vfu;feRkrk gS] ftldk ekeys ds xq.koxq.k ij dksbZ izHkko ugh iM+rk gSA

4&& ¼1½ izkf/kdj.k ds v/;{k vkSj lfpo ,slh "kfDr;ksa dk iz;ksx vkSj ,sls drZO; dk fuoZgu djsaxs] tks mUgsa bl vf/kfu;e ;k rn~/khu cuk, x, fu;eksa }kjk lkSais tk;saA ¼2½ lnL; lfpo izkf/kdj.k dk eq[; dk;Zikyd vf/kdkjh gksxkA mldh lgk;rk vij eq[; dk;Zikyd vf/kdkjh }kjk dh tk ldsxh] ftldh fu;qfDr jkT; ljdkj }kjk ,sls fucU/kuksa vkSj "krksZ ij dh tk;sxh] tSlh fofgr dh tk;saA

v/;{k vkSj lnL;&

lfpo dh "kfDr;ka o

drZO;

5&& ¼1½ ,slh "krksZ ds v/khu jgrs gq,] tks fofgr dh tk;a izkf/kdj.k ,sls vU; vf/kdkfj;ksa vkSj deZpkfj;ksa dks fu;qDr dj ldrk gS] ftUgsa og vius d`R;ksa dk n{krkiwoZd ikyu djus ds fy, vko";d le>sA

izkf/kdj.k dk deZpkjh oxZ

¿mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 6&8À ¼2½ mi/kkjk ¼1½ es fufnZf'V vf/kdkfj;ksa vkSj deZpkfj;ksa dh lsok ds fucU/ku vkSj "krsZ ,slh gksxh] tSlh fofu;eksa }kjk vo/kkfjr dh tk;sA

6&& ¼1½ vius dR̀;ksa dk n{krkiwoZd ikyu djus ds fy, izkf/kdj.k dsUnz ljdkj ds ou vkSj i;kZoj.k½ e=ky; ls ijke"kZ djds fuEufyf[kr {ks=ksa ds fo"ks'kKksa es ls rduhdh ijke"kZnkrkvksa dks fu;qDr dj ldrk gS %&

¼d½ i;kZoj.k izcU/k(

¼[k½ i;kZoj.k Hkw&foKku(

¼x½ ikfjfLFkfrdh fu;kstu(

¼?k½ ,dhdr̀ ÅtkZ fu;kstu(

¼³½ lekt foKku(

¼p½ ou ikfjfLFkfrdh foKkuA

¼2½ rduhdh ijke"kZnkrkvksa dh "kfDr;k¡] drZO; vkSj dR̀; vkSj mudh fu;qfDr ds fucU/ku vkSj "krsZ ,slh gkasxh] tSlh fofu;eksa }kjk vo/kkfjr dh tk;aA rduhdh ijke"kZ nkrk

7&&¼1½ tc rd dh v/;{k lnL;ksa dks dk;Zlwph ifjpkfyr djds dkedkt djus ds funs"k u ns] izkf/kdj.k ds dkedkt cSBd eas fd;s tk;sxsA

¼2½ izkf/kdj.k dh cSBd lkEkU;r% rhu ekl es ,d ckj ,sls fnukad dks] ,sls le; ij vkSj ,sls LFkku ij gksxh] tSlk v/;{k funs"k nsA

¼3½ izkf/kdj.k dh izR;sd cSBd es v/;{k ;k mldh vuqifLFkfr esa ,sls lnL;] ftlds lEcU/k es mifLFkr lnL; lger gks] v/;{krk djsxkA

¼4½ tc rd dh /kkjk ¼3½ dh mi/kkjk ¼2½ ds [k.M ¼d½ ls ¼?k½ rd esa mfYyf[kr lnL;ksa es ls ,d lnL; lfgr de ls de pkj lnL; mifLFkr u gksa rc rd cSBd es dksbZ dk;Z ugha fd;k tk;sxk %

ijUrq x.kiwfrZ ds vHkko esa LFkfxr dh x;h cSBd ds fy, fdlh x.kiwfrZ dh vis{kk u gksxhA

¼5½ fdlh CkSBd es mBk;s x;s lHkh iz"uks dk fofu"p; mifLFkr vkSj ernku djus okys lnL;ksa ds cgqer ls fd;k tk;sxk] vkSj erksa ds cjkcj gksus dh fLFkr esa] v/;{k ;k cSBd dh v/;{krk djus okys lnL; dk er fu.kkZ;d gksxkA

cSBd

8&& izkf/kdj.k ds fuEufyf[kr dR̀; gksaxs %&&

¼d½ nzks.kh ds ,dhdr̀ vkSj vfojr fodkl gsrq izkdf̀rd lalk/kuksa ds oSdfYid mi;ksx ds miktZu ds fy, fodkl ;kstuk dh fofufeZfr vkSj mlds fu'iknu dh ns[kHkky djukA fodkl ;kstuk esa ty&lalk/ku] Hkwfe mi;ksx vkSj df̀'kZ] ÅtkZ] ifjogu] lapkj] vkokl] i;ZVu] LokLFk lsokvksa dk fodkl vkSj muls lEcfU/kr fo'k; Hkh lfEefyr gS(

¼[k½ nzks.kh es ikfjfLFkfrdh; lUrqyu ds vuqj{k.k ds fy, izHkkoh vkSj le;kuqdwy dk;Zokgh dks] ftlesa {kfrxzLr ifjfLFkfrdh; ra= dk iqu:Z)kj Hkh lfEefyr gS] lqfuf"pr djukA

izkf/kdj.k ds dR̀;

¿mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 9&11À 9&& ¼1½ i zkf/kdj.k] ;Fkk"kh?kz ?kkVh ds ,dhdr̀ fodkl ds fy, egk;kstuk rS;kj djsxk ;k rS;kj djok;sxkA

¼2½ egk;kstuk esa&&

¼d½ nzks.kh dh ogu {kerk ifjfuf"Pkr dh tk;sxh(

¼[k½ fofHkUu lsDVj ifjfuf"pr gkasxs] ftues fodkl ;kstukvksa dks foHkkftr fd;k tk lds vkSj og jhfr bafxr gksxh] ftlesa izR;sd lsDVj dk fodkl fd;k tkuk izLrkfor gS vkSj os izde bafxr gksaxs] ftuesa ,slh fodkl ;kstukvksa dks pyk;k tk;sxk(

¼x½ nzks.kh ds fodkl ds fy, fodkl ;kstukvksa ds lkFk oSdfYid ;ktukvksa dh :ijs[kk gksxh(

¼?k½ fofHkUu mi;ksx vkSj iz;kstuks ds fy, Hkwfr lhekafdr gksxh] vkSj ¼³½ ml

¼3½ egk;kstuk es ,sls vU; fo'k;ksa dh O;oLFkk gksxh] ftUgsa ?kkVh ds lRkr~ fodkl ds fy, vko";d le>k tk;A

egk;kstuk dk rS;kj fd;k

tkuk

10&& ¼1½ /kkjk 9 ds v/khu egk;kstuk rS;kj gks tkus ds i"pkr ;Fkk"kh?kz fodkl vfHkdj.k egk;kstuk ds vuqlkj lsDVj ds fy, ;kstuk dh rS;kjh dk dk;Z izkjEHk djsaxsA ¼2½ mi/kkjk ¼1½ ds v/khu rS;kj dh xbZ lsDVj ds fy, ;kstuk jkT; ljdkj vkSj dsUnz ljdkj }kjk fn;s x;s vuqcU/kksa vkSj ekinaMksa ds vuq:i gksxhA jkT; lsDVj ;kstuk

11&& ¼1½ bl vf/kfu;e vkSj rn~/khu cuk;s x;s fu;eksa ds micU/kks a ds v/khu jgrs gq,] izkf/kdj.k ,slh "kfDr;ksa dk iz;ksx djsxk] tks bl vf/kfu;e ds v/khu muds d`R;ks ds ikyu vkSj drZO;ksa ds fuoZgu ds fy, vko";d ;k mlds vku'kafxd gk sA izkf/kdj.k dh "kfDr;ka

¼2½ mi/kkjk ¼1½ ds mica/kks dh O;kidrk ij izfrdwy Mkys fcuk] ,slh "kfDr es fuEufyf[kr "kfDr;ka Hkh lfEefyr gkasxh %&

¼d½ fdlh fodkl ;kstuk ds ckjs es mldk fu'iknu djus okys fodkl vfHkdj.k ls lwPkuk ekaxuk(

¼[k½ ?kkVh es fdlh fodkl ;kstuk dks vuqeksfnr ;k vuuqeksfnr djuk] ftldh :ijs[kk egk;kstuk esa nh xbZ gks vkSj tks fodkl vfHkdj.k }kjk rS;kj dh xbZ gks(

¼x½ fdlh lsDVj ds lEcU/k esa izkf/kdj.k }kjk Lohdr̀ uhfr;ksa ds vuq:i dk;Z djus ds fy, fdlh fodkl vfHkdj.k dks funs"k nsuk(

¼?k½ viuh uhfr;ksa vkSj dk;Zdzeksa dks ykxw djus es dsUnz ljdkj ;k jkT; ljdkj ds fdlh laxBu ;k fdlh vU; vfHkdj.k dh lgk;rk ysuk(

¼³½ vius mn~ns";ksa dh izkfIr ds fy, vius lnL;ks dh mi&lfEkfr;ka cukuk(

¼p½ izkf/kdj.k ds fdlh lnL; ;k vf/kdkjh dks vius fdUgha d`R;ksa dks izR;k;ksftr djukA

¼3½ izkf/kdj.k ds iwokZuqeksnu ds fcuk ?kkVh es fdlh fodkl ;kstuk ij] ftldh :i js[kk egk;kstuk es nh x;h gks] izkjfEHkd ;k vU;Fkk] dksbZ Hkh dk;Z izkjEHk ugha fd;k tk;sxkA

¿mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 12&16À 12&& ¼1½ izkf/kdj.k dh viuh fuf/k gksxh] ftldk og vuqj{k.k djsxk vkSj mles izkf/kdj.k dh lHkh izkfIr;ksa dks] ftlesa jkT; ljdkj ;k dsUnz ljdkj ls vuqnku ds :i es ;k vU;Fkk izkIr dksbZ /ku lfEefyr gS] tek fd;k tk;sxk vkSj izkf/kdj.k }kjk lHkh Hkqxrku mlls fd, tk;saxsA

¼2½ izkf/kdj.k dh jkT; ljdkj }kjk bruk foŸk iksf'kr fd;k tk;sxk] ftruk bl vf/kfu;e ds iz;kstu dks iwjk djus ds fy, vko";d gksA

¼3½ fuf/k dk mi;ksx bl vf/kfu;e ds iz;kstuksa dks iwjk djus ds fy, izkf/kdj.k }kjk mixr O;;ksa dks ogu djus ds fy, fd;k tk;sxk Uk fd fdlh vU; iz;kstu ds fy,A izkf/kdj.k dh fuf/k

13&& fuf/k dh /kujkf"k ljdkjh dks'kkxkj es yksd ys[kk [kkrs es tek dh tk;sxh ftldk lapkyu lnL;&lfpo }kjk ;k rks vdsys ;k fdlh ,sls vU; lnL; ;k vf/kdkjh ds lkFk la;qDr :i ls fd;k tk;sxk] ftls izkf/kdj.k izkf/kdr̀ djs % ijUrq bl /kkjk dh fdlh ckr ls ;g ugha le>k tk;sxk fd ;g izkf/kdj.k dh pkyw Hkqxrkuksa ds fy, vko";d udn jksdM+ j[kus ls fuokfjr djrh gSA fuf/k dk vuqj{k.k

14&& izkf/kdj.k ,sls iz:i es vkSj ,sls le; ij] tSlk fofgr fd;k tk;] vxys foŸkh; o'kZ ds fy, viuk vk;&O;;d rS;kj djsxk] ftlesa vuqekfur vk; vkSj O;; fn[kk;k tk;sxk vkSj mldh ,oa izfr izR;sd o'kZ 15 vDVwcj ds iwoZ jkT; ljdkj dks HkstsxkA vk;&O;;d

15&& izkf/kdj.k izR;sd o'kZ ds fy, ml o'kZ ds nkSjku vius dk;Z&dykiksa dh fjiksVZ rS;kj djsxk vkSj jkT; ljdkj dks izLrqr djsxk vkSj mldh ,d izfr ,sls iz:i esa vkSj ,sls fnukad ds iwoZ] tSlk jkT; ljdkj] fufnZ'V djs] dsUnz ljdkj dks izLrqr djsxkA okf'kZd fjiksVZ

16&& ¼1½ izkf/kdj.k ;k lnL;&lfpo izkf/kdj.k dk leqfpr ys[kk vkSj vU; laqlxr vfHkys[k j[ksxk vkSj izR;sd foŸkh; o'kZ dh lEkkfIr ij okf'kZd fooj.k i= rS;kj djsxk vkSj mls izkf/kdj.k ds le{k j[ksxk] ftldh ,d izfr jkT; ljdkj dks Hksth tk;xhA ¼2½ izkf/kdj.k ds ys[kk dh ys[kk&ijh{kk izfro'kZ] funs"kd] LFkkuh; fuf/k ys[kk ijh{kk foHkkx }kjk dh tk;sxh vkSj ,slh ys[kk&ijh{kk ds lEcU/k esa mlds }kjk fd;k x;k dksbZ O;; izkf/kdj.k }kjk ns; gksxkA

¼3½ ,slh ys[kk&ijh{kk ds lEcU/k esa funs"kd] LFkkuh; fuf/k ys[kk&ijh{kk foHkkx ;k mlds }kjk fu;qDr fdlh O;fDr dks ogh vf/kdkj] fo"ks'kkf/kdkj vkSj izkf/kdkj gksaxs] tks mDr funs"kd dks fdlh LFkkuh; izkf/kdj.k ds ys[kk&ijh{kk ds lEcU/k esa gS vkSj fo"ks'k :i ls mls cfg;ka] ys[kk] ckmpj vkSj vU; nLrkostksa vkSj dkxtkrksa dks izLrqr djus dh ekax djus vkSj izkf/kdj.k ds dk;kZy; dk fujh{k.k djus dk vf/kdjh gksxkA ¼4½ izkf/kdj.k dk ijhf{kr ys[kk izR;sd o'kZ izkf/kdj.k ds le{k ,sls fnukad dks ;k ,sls fnukad ds iwoZ] tSlk izkf/kdj.k funs"k ns] vuqeksnu ds fy, j[kk tk;sxkA ys[kk vkSj ys[k ijh{kk

¿mŸkj izns"k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 17&22À 17&& izkf/kdj.k dk dksbZ vf/kdkjh ;k deZpkjh] tks lkekU; ;k fo"ks'k :i ls izkf/kdj.k }kjk izkf/kdr̀ gks] lHkh ;qfDr;qDr le; ij fdlh Hkwfr ;k ifjlj esa izos"k dj ldrk gS vkSj ,sls dk;Z dj ldrh gS] tks vius fdlh dk;Z dks fof/kiwoZd djus] ;k bl vf/kfu;e ds v/khu izkf/kdj.k dh "kfDr;ksa dk iz;ksx ;k dr̀;ksa dk ikyu djus ds fy, izkFkfed ;k vkuq'kafxd dksbZ losZ{k.k [kkst vkSj iwosZ{k.k djus ds iz;kstukFkZ ;qfDr;qDr :i ls vko";d gksA

izos"k djus dh "kfDr

18&& jkT; ljdkj vkSj dsUnz ljdkj] le;≤ ij izkf/kdj.k dks ,sls funs"k ns ldrh gS] tks mldh jk; es bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vko";d ;k lehphu gks vkSj ,sls funs"kksa dk ikyu djuk izkf/kdj.k dk drZO; gksxkA funs"k nsus dh "kfDr

19&& ¼1½ izkf/kdj.k] jkT; ljdkj ds iwoZ vuqeksnu ls izkf/kdj.k ds dk;Zdykiksa ds izcU/k ds fy;s ,sls fofu;e cuk ldrk gS] tks bl vf/kfu;e ;k rn~/khu cuk;s x;s fu;eksa ds micU/kksa ls vlaxr gksA

¼2½ fo"ks'k :i ls vkSj iwoZxkeh "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk izkf/kdj.k ,sls fofu;e esa fuEufyf[kr dh O;oLFkk dj ldrk gS %&&

¼d½ izkf/kdj.k ;k mldh lfefr;ksa ds dk;Z ds laO;ogkj ds lEcU/k es izfdz;k(

¼[k½ izkf/kdj.k ds vf/kdkfj;ksa vkSj deZpkfj;ksa ds d`R; vkSj drZO;( ¼x½ izkf/kdj.k dh lfefr;ksa dk xBu] "kfDr] drZO; vkSj dR̀;(

¼?k½ izkfof/kd fo"ks'kKksa dh "kfDr;kW vkSj dR̀;(

¼p½ dksbZ vU; fo'k;] ftlds fy;s fofu;e esa miyC/k fd;k tkuk gks ;k fd;k tk ldrk gSA

fofu;e cukus dh "kfDr

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

fu;e cukus dh "kfDr

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THE UTTAR PRADESH BHAGIRATHI RIVER VALLEY

AUTHORITY ACT, 1999

[U.P. ACT NO. 14 OF 1999]

[As passed by the Uttar Pradesh Legislature]

An Act

to provide for the establishment of an Authority for the supervision and co- ordination of the integrated and sustained development of the Bhagirathi river valley and for matters connected therewith of incidental thereto.

IT IS HEREBY enacted in the fiftieth year of the Republic of India as follows :-

Short title and

commenceme

1— (1) This Act may be called the Uttar Pradesh Bhagirathi River Valley Authority Act, 1999.

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

Definitions 2— In this Act :-

(a) "Authority" means the Bhagirathi River Valley Authority established under section 3;

(b) "Bhagirathi River Valley" or "Valley" means the basin of the Bhagirathi Bhilangana rivers and their tributaries upto Deoprayag and shall include such other areas adjacent thereto, as the State Government may, by notification, specify;

(d) "development agency" means any Government department or institution or other agency engaged in the work of the development of the valley;

(e) "member" means a member of the Authority and includes its Chairman;

(f) "sector" means an item for development and includes agriculture, road, bridge, industry, irrigation, transport, communication, housing, tourism and health and matters related thereto.

Establishment

of the

Authority

3— (1) The State Government shall, by notification, establish, for the purposes of this Act, an Authority to be called the Bhagirathi River Valley Authority, which shall be a body corporate.

(2) The Authority shall consist of the following members; namely :-

(a) The Chief Secretary to the Government of Uttar Pradesh - Chairman

(b) The Secretary, Minister of Energy, Government of India; Member

(d) The Advisor, Planning Commission of the Government of India in charge of the hill areas; Member

[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 4-5]

(e) The Agricultural Production Commissioner to the Government of India in charge of the hill areas; Member

(f) The Agricultural Production Commissioner to the Government of Uttar Pradesh; Member

(g) The Principal Secretary to the Government of Uttar Pradesh, Irrigation Department;

(h) The Principal Secretary to the Government of Uttar Pradesh, Finance Department; Member

(i) The Principal Secretary to the Government of Uttar Pradesh, Planning Department; Member

(j) The Principal Secretary or Secretary, as the case may be, to the Government of Uttar Pradesh, Environment Department; Member

(k) The Principal Secretary cum Legal Remembrance to the Government of Uttar Pradesh in the Judicial Department; Member

(l) The Chief Town and Country Planner, Uttar Pradesh; Member

(m) Commissioner, Kumaun Division; Member

(n) Commissioner, Garhwal Division; Member

(o) The Principal Secretary to the Government of Uttar Pradesh, Uttaranchal Vikas Vibhag. Member

(3) The Authority may associate with itself in such manner and for such purposes as may be determined by it, such other persons whose assistance or advice it may desire for complying with any of the provisions of this Act and the persons so associated shall have the right to take part in the discussions of the Authority relevant to the purpose for which they have been so associated but shall not be entitled to vote.

(4) No act or proceeding of the Authority shall be invalidated merely by reason of—

(a) any vacancy or any defect, in the constitution of the Authority; or

(b) any defect in the appointment of a person acting as a member of the Authority; or

Powers and

duties of

Chairman and

Secretary

4— (1) The Chairman and the Secretary of the Authority shall exercise such powers and discharge such duties as may be assigned to them by this Act or the rules made thereunder.

(2) The Member Secretary shall be the Chie Executive Officer of the Authority. He may be assisted by Additional Chief Executive Officer, who shall be appointed by the State Government on such terms and conditions as may be prescribed. Staff of the

Authority

5— (1) Subject to such conditions as may be prescribed the Authority may appoint such other officers and employees as it considers necessary for the efficient performance of its functions.

[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 6-8]

(2) The terms and conditions of the service of the officers and employees referred to in sub-section (1) shall be such as may be determined by the regulations. Technical

Advisors

6— (1) For the efficient discharge of its functions, the Authority may in consultation with the Central Government in the Ministry of Forest and Environment, appoint technical advisors from amongst experts in the fields of -

(a) Environment Management;

(b) Environment Geology;

(d) Integrated Energy Planning;

(e) Social Science;

(f) Forest Ecology.

(2) The powers, duties and functions of the technical advisors and the terms and conditions of their appointment shall be such as may be determined by the regulations. Meeting 7— (1) The business of the Authority shall be transacted in a meeting unless the Chairman directs any business to be transacted by circulation of agenda among the members.

(2) The meeting of the Authority shall ordinarily be held once in every three months on such date, at such time and at such place as the Chairman may direct.

(3) At every meeting of the Authority, the Chairman, or in his absence, such member as may be agreed to by the members present, shall preside.

(4) No business shall be transacted at any meeting unless at least four members, including one from amongst the members mentioned at clauses (a) to (d) of sub-section

(2) of section 3 and one from clauses (e) to (g) of the said sub-section are present :

Provided that no quorum shall be required for a meeting adjourned for want of quorum.

(5) All question arising at a meeting shall be decided by the majority of the members present and voting and in case of equality of voted the Chairman or the member presiding at the meeting shall have a easting vote. Functions

of the

Authority

8— The functions of the Authority shall be to—

(a) oversee the formulation and execution of development plan to achieve optional utilization of natural resources for integrated and sustainable development of the basin. The development plans shall include water resources, land use and development of agriculture energy, industry, transport, communication, housing, tourism, health services and related matters;

(b) ensure effective and timely action for maintenance of ecological balance in the basin including rehabilitation of damaged ecological system.

[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 9-11] Preparation

of Master

Plan

9— (1) The Authority shall, as soon as may be, prepare or cause to be prepared a Master-Plan for the integrated development of the valley.

(2) The Master Plan shall -

(a) define the carrying capacity of the basin;

(b) define the various sectors into which development schemes may be divided and indicate the manner in which each sector is proposed to be developed and the stage by which such development schemes shall be carried out;

(d) demarcate the land for various use and purposes; and

(e) serve as basic pattern of frame work within which the development schemes may be prepared.

(3) The Master Plan may provide for such other maters as may be considered necessary for the sustained development of the valley. Sector Plan 10— (1) As soon as may be, after the preparation of the Master Plan under section 9, the development agencies shall proceed with the preparation of the plan for the sector in accordance with the Master Plan.

(2) A Plan for the sector prepared under sub-section (1) shall conform to the stipulations and norms laid down by the State Government and the Central Government. Power of the

Authority

11— (1) Subject to the provisions of this Act and the rules made thereunder, the Authority shall exercise such powers as are necessary for or incidental to the performance of its functions and discharge of its duties under this Act.

(2) Without prejudice to the generality of the provisions of sub-section (1), such powers shall include the powers -

(a) to call for information about any development scheme from the development agency executing the same;

(b) to approve or disapprove any development scheme in the valley outlined in the Master Plan and prepared in a development agency;

(d) to take assistance of any organization of the Central Government of State Government or of any of her agency for implementation of its policies and programmes;

(e) to form sub-committees of its members for the purpose of accomplishment of its objects; and

(f) to delegate any of its functions to any member or officer of the Authority.

(3) No work, whether preliminary or otherwise, or any development scheme out lined in the Master Plan, shall be initiated in the valley without prior approval of the Authority.

[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 12-16] Fund of the

Authority

12— (1) The Authority shall have and maintain its own fund and all receipts of the Authority, including any money received from the State Government or the Central Government by way of grant or otherwise shall be credited thereto and all payments by the Authority shall be made therefrom.

(2) The Authority shall be provided, by the State Government with such finances as may be necessary for carrying out the purposes of this Act.

(3) The fund shall applied towards meeting the expenses incurred by the Authority for carrying out the purposes of this Act and for no other purpose. Maintenance of

the fund

13— The amount of the fund shall be deposited in the Public Ledger Account in a Government Treasury, which shall be operated by the Member- Secretary either singly or jointly with such other member or officer as the Authority may authorize :

Provided that noting in this section shall be deemed to preclude the Authority from retaining such balance in cash as may be necessary for current payments.

Budget 14—The Authority shall prepare in such form and at such time, as may be prescribed, its budget for the next financial year showing the estimated income and expenditure and shall forward a copy thereof to the State Government before October 15 every year.

Annual report 15—The Authority shall prepare for every year a report of its activities during that year and submit the report to the State Government and a copy thereof to the Central Government in such form and before such date as the State Government may specify.

Accounts and

audit

16— (1) The Member-Secretary of the Authority shall maintain proper accounts of the Authority and other relevant records and prepare an annual statement at the close of each financial year and shall place it before the Authority and a copy thereof shall be sent to the State Government.

(2) The accounts of the Authority shall be subject to audit annually by the Director, Local Fund Audit Department and any expenditure incurred by him in connection with such audit shall be payable by the Authority.

(3) The Director, Local Fund Audit Department or any person appointed by him in connection with such audit shall have the same right, privileges and authority as the said Director has in connection with the audit of the accounts of local authority and in particular, shall have the right to demand the production of books, accounts, vouchers and other documents and papers and to inspect the office of the Authority.

(4) The audited accounts of the Authority shall be placed every year before the Authority for approval on or before such date as the Authority may direct.

[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 17-22] Power of entry 17— Any officer or employee of the Authority, generally or specially authorized by the Authority, may at all reasonable times, enter upon any land or premises and do such things as may be reasonably necessary for the purpose of lawfully carrying out any of its work or making any survey, exploration and prospecting, preliminary or incidental to the exercise of powers or the performance of functions by the Authority under this Act.

Power of issue

directions

18— The State Government and the Central Government may, from time to time, issue to the Authority such directions as in its opinion may be necessary or expedient for carrying out the purposes of this Act, and it shall be the duty of the Authority to comely with such directions.

Power to make

regulations

19— (1) The Authority may, with the previous approval of the State Government, make regulations not inconsistent with the provisions of this Act or the rules made thereunder for the administration of the affairs of the Authority.

(2) In particular and without prejudice to the generality of the foregoing powers, the Authority may make regulations providing for—

(a) the procedure in regard to the transaction of business of the Authority or its committees;

(b) the functions and duties of the officers and employees of Authority;

(d) the powers and functions of the technical experts;

(e) any other matter for which provision is to be or may be, made in the regulations.

Power to make

rules

20— The State Government may by notification, make rules for carrying out the purposes of this Act.

Protection of

action taken in

good faith

21— No Suit, prosecution or other legal proceeding shall lie against the Authority or any member or officer thererof in respect of anything which is in good faith done or intended to be done in pursuance of this Act or the rules and regulations made thereunder.

Repeal and

saving

22— (1) The Uttar Pradesh Bhagirathi River Valley Authority Ordinance, 1998 is hereby repealed.

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