Uttarakhand act 034 of 1972 : The UTTAR PRADESH BASIC EDUCATION ACT, 1972

mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972 ¿mŸkj izns"k vf/kfu;e la[;k 34] 1972À

THE UTTAR PRADESH BASIC EDUCATION ACT, 1972

[U.P. Act No. 34 of 1972]

1

mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972

1

¿mŸkj izns"k vf/kfu;e la[;k 34] 1972À }kjk la"kksf/kr

mŸkj izns"k vf/kfu;e la[;k 5] 1977 mŸkj izns"k vf/kfu;e la[;k 12] 1978 ¿mŸkj izns"k fo/kku lHkk us fnuk¡d 1 vxLr] 1972 bZ0 rFkk mŸkj izns"k fo/kku ifj'kn~ us fnuk¡d 4 vxLr] 1972 bZ0 dh cSBd eas Lohdr̀ fd;kA ^^Hkkjr dk lafo/kku^^ ds vuqPNsn 200 ds vUrxZr jkT;iky us fnuk¡d 17 vxLr] 1972 dks Lohdr̀ iznku dh rFkk mŸkj izns"kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 19 vxLr] 1972 bZ0 dks izdkf"kr gqvkAÀ

csfld f"k{kk ifj'kn~ dh LFkkiuk djus vkSj rRlEcU/kh fo'k;ksa dh O;oLFkk djus ds fy,

vf/kfu;e

Hkkjr x.kjkT; ds rsblosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972 dgyk;sxkA ¼2½ bldk izlkj lEiw.kZ mŸkj izns"k eas gksxkA

laf{kIr uke

2&& ¿¼1½À

3

tc rd fd izlax ls vU;Fkk visf{kr u gks] bl vf/kfu;e eas %& ifjHkk'kk,a ¼d½ ^^fu;r fnuk¡d^^ dk rkRi;Z ml fnukad ls gS] tc ifj'kn~ LFkkfir dh tk;(

¼[k½ ^^csfld f"k{kk^^ dk rkRi;Z gkbZ Ldwy ;k b.VjehfM,V dkWystksa ls fHkUu Ldwyksa eas vkBoha d{kk rd nh tkus okyh f"k{kk ls gS vkSj in ^^csfld Ldwy^^ dk rn~uqlkj vFkZ yxk;k tk;sxk(

¼x½ ^^ifj'kn~̂ ^ dk rkRi;Z /kkjk 3 ds v/khu la?kfVr mŸkj izns"k csfld f"k{kk ifj'kn ls gS(

¼?k½ ^^funs"kd^^ rFkk ^^ftyk csfld f"k{kk vf/kdkfj;ksâ ^ dk rkRi;Z dze"k% ¿f"k{kk funs"kdÀ

2

] mŸkj izns"k vkSj ftyk csfld f"k{kk vf/kdkfj;ksa ds :Ik eas jkT; ljdkj }kjk fu;qDr vf/kdkfj;ksa ls gS(

¼³½ ^^LFkkuh; fudk;^^ dk rkRi;Z ¿ftyk iapk;r ;k uxj ikfydk]À

4

tSlh Hkh n"kk gks] ls gS( ¿¼p½ ^^uxj ikfydk** dk rkRi;Z] ;FkkfLFkfr] fdlh uxj iapk;r] uxj ikfydk ifj'kn~ ;k uxj fuxe ls gSAÀ

5

¿¼2½ bl vf/kfu;e eas iz;qDr fdUr q vifjHkkf'kr "kCnksa vkSj inks a ds ogh vFkZ gksaxs] tks ;FkkfLFkfr] la;qDr izkUr iapk;r jkt vf/kfu;e] 1947] mÙkj izns"k uxjikfydk vf/kfu;e] 1916 ;k mÙkj izns"k uxj fuxe vf/kfu;e] 1959 eas muds fy, fn, x, gSaAÀ

6

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnuk¡d 28 tqykbZ] 1972 dk ljdkjh vlk/kkj.k xtV nsf[k;sA 2- mŸkj izns"k vf/kfu;e la0 21] 1975 dh /kkjk 15 }kjk j[kk x;kA

3- m0iz0 vf/kfu;e la0 18 o'kZ 2000 dh /kkjk 2 }kjk iqulZa[;kafdr fd;k x;kA 4- mi;qZDr dh /kkjk 2¼d½ ¼,d½ }kjk izfrLFkkfirA

5- mi;qZDr dh /kkjk 2 ¼2½ }kjk c<+k;k x;kA

6- mi;qZDr dh /kkjk 2 ¼[k½ }kjk c<+k;k x;kA

2

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 3À 3&& ¼1½ ,sls fnukad ls] ftls jkT; ljdkj] xtV eas] vf/klwpuk

1

}kjk fu;r djs] mŸkj izns"k csfld f"k{kk ifj'kn ds uke ls ,d ifj'kn~ LFkkfir dh tk;xhA ifj'kn~ dk la?kVu

¼2½ ifj'kn~ "kk"or mŸkjkf/kdkj vkSj lkekU; eqnzk okyh ,d fuxfer fudk; gksxh rFkk bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] mls lEifŸk dk vtZu vkSj /kkj.k djus dh "kfDRk gksxh vkSj vius uke ls og okn izLrqr dj ldsxh vkSj mlds fo:) okn izLrqr fd;k tk ldsxkA

¼3½ ifj'kn~ eas fuEufyf[kr lnL; gksaxs] vFkkZRk~ %&

¼d½ funs"kd] insu] tks v/;{k gksxk(

¼[k½ nks O;fDr] tks jkT; ljdkj }kjk ¿mŸkj izns"k {ks= iapk;r rFkk ftyk iapk;r vf/kfu;e] 1961 dh /kkjk 17 ds v/khu LFkkfir ftyk iapk;rksaÀ

3

ds v/;{kksa eas ls] ;fn dksbZ gks] uke&fufnZ'V fd;s tk;saxs( ¼x½ ,d O;fDr] tks jkT; ljdkj }kjk ¿mŸkj izns"k uxj fuxe vf/kfu;e] 1959 dh /kkjk 9 ds v/khu la?kfVr fuxeksaÀ

4

ds uxj izeq[kksa eas ls] ;fn dksbZ gks] uke&fufnZ'V fd;k tk;xk(

¼?k½ ,d O;fDr] tks jkT; ljdkj }kjk ¿mÙkj izns"k uxjikfydk vf/kfu;e] 1916 ds v/khu LFkkfir uxjikfydk ifj'knksa vkSj uxj iapk;rksaÀ

5

ds izslhMsUVksa eas ls] ;fn dksbZ gks] uke&fufnZ'V fd;k tk;xk( ¼³½ lfpo] jkT; ljdkj] foŸk foHkkx] insu( ¼p½ fizflaiy] jkT; f"k{kk laLFkku] insu( ¿¼p&1½ lfpo] ek/;fed f"k{kk ifj'kn~] bykgkckn insu( ¼p&2½ v/;{k] mŸkj izns"k izkFkfed f"k{kd la?k] insu(À

2

¼N½ nks f"k{kkfon~] tks jkT; ljdkj }kjk uke&fufnZ'V fd;s tk;saxs( ¼t½ ,d vf/kdkjh] ftldk in mu&funs"kd] f"k{kk ds in ls de u gks] jkT; ljdkj }kjk uke&fufnZ'V fd;k tk;xk vkSj tks lnL;&lfpo gksxkA ¼4½ mi/kkjk ¼3½ ds [kaM ¼³½ eas vfHkfn'V vf/kdkjh ifj'kn~ dh cSBd eas Lo;a mifLFkr gksus ds ctk;] vius foHkkx ds fdlh vf/kdkjh dks] ftldk in jkT; ljdkj ds milfpo ds in ls de u gks] cSBd eas mifLFkr gksus ds fy, izfrfu;qDr dj ldrk gSA bl izdkj izfrfu;qDr vf/kdkjh dks cSBd eas cksyus vkSj mldh dk;Zokfg;ksa eas vU;Fkk Hkkx ysus dk vf/kdkj gksxk rFkk mls er nsus dk Hkh vf/kdkj gksxkA

¼5½ insu lnL;ksa ls fHkUu ifj'kn~ ds lnL;x.k lkekU;r;k fu;qfDr& vkns"k eas fufnZ'V vof/k ds fy, in /kkj.k djus ds gdnkj gksaxs] tc rd fd jkT; ljdkj }kjk mudh fu;qfDr igys gh lekIr u dj nh tk; %

IkzfrcU/k ;g gS fd insu lnL; ls fHkUu dksbZ lnL;] fdlh le; jkT; ljdkj dks lEcksf/kr fyf[kr uksfVl nsdj viuk in R;kx ldrk gSA

1- jkT; ljdkj vf/klwpuk la0 6088@15&¼5½&72&150&72 }kjk fnukad 25 tqykbZ] 1972 ,d ,slk fnukad fu;r fd;k x;k] tcls ifj'kn~ m0iz0csfld f"k{kk ifj'kn~ ds :Ik eas tkuk tk;sxkA 2- m0iz0 vf/kfu;e la0 21] 1975 dh /kkjk 16 }kjk c

3- m0iz0 vf/kfu;e la0 18 o'kZ 2000 dh /kkjk 3 ¼d½ }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 3 ¼[k½ }kjk izfrLFkkfirA

5- mi;qZDr dh /kkjk 3 ¼x½ }kjk izfrLFkkfirA

3

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 4À ¼6½ ifj'kn~ dh lnL;rk eas fdlh fjfDr ds nkSjku cus jgs lnL; dk;Z dj ldrs gSa] ekuks dksbZ fjfDr u gqbZ gksA

¼7½ ifj'kn~ ds laxBu eas dsoy fdlh fjfDr ;k fdlh nks'k gksus ds dkj.k ifj'kn~ dk dksbZ dk;Z vFkok dk;Zokgh vfof/kekU; u le>h tk;xhA

4&& ¼1½ bl vf/kfu;e ds micU/kksa d s v/khu jgrs gq,] ifj'kn~ dk d̀R; jkT; eas csfld f"k{kk rFkk mlds fy;s v/;kid&izf"k{k.k fn;s tkus dks laxfBr djuk] mudk leUo; djuk rFkk ml ij fu;a=.k djuk vkSj mlds Lrj dks Å¡pk mBkuk vkSj mls jkT; dh lEiw.kZ f"k{kk&iz.kkyh ls ijLij lac) djuk gksxkA

ifj'kn ~ ds d`R;

¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ifj'kn~ dks] fo"ks'kr;k] fuEufyf[kr "kfDr;ka izkIr gksxh&&

¼d½ csfld f"k{kk vkSj ml gsrq v/;kid&izf"k{k.k ds fy, laf"k{k.k&dze rFkk iqLrd fofgr djuk(

¼[k½ twfu;j gkbZ Ldwy rFkk csfld izf"k{k.k izek.k&i= ijh{kk rFkk ,slh vU; ijh{kkvksa dk lapkyu djuk] ftUgsa jkT; ljdkj le;≤ ij mls lkekU; ;k fo"ks'k vkns"k }kjk vH;fiZr djsa vkSj ,slh ijh{kkvksa eas mŸkh.kZ ijh{kkfFkZ;ksa dh fMIyksek ;k izek.k&i= iznku djuk(

¿¼x½ ¿xkao f"k{kk lfefr;ksa ;k uxj ikfydkvksaÀ

5

}kjk laLFkkvksa dh LFkkiuk ds laca/k eas rnFkZ lkekU; ;k fo"ks'k vkns"k }kjk Lrj ekid fu/kkZfjr djuk rFkk mDr laLFkkvksa }kjk laf"k{k.k iznku djus vkSj ifj'kn~ }kjk lapkfyr ijh{kkvksa eas izos"k fnykus ds fy, ijh{k.kkfFkZ;ksa dks rS;kj djus ds laca/k eas ¿xko ftyk lfefr;ksa] xzke iapk;rksa vkSj uxjikfydkvksa ds iz"kklu ij v/kh{k.k j[kukÀ

5

(À

1

¿¼xx½ mu lHkh csfld Ldwyksa dk izcU/k ysuk] tks fu;r fnuk¡d ds iwoZ fdlh LFkkuh; fudk; ds Fks %À

2

¿izfrcU/k ;g gS fd bl vf/kfu;e ds izkjEHk ds iwoZ fofgr laf"k{k.k&dze vkSj iqLrdsa vkSj ekU;rk izkIr laLFkka,] bl vf/kfu;e ds v/khu ifj'kn~ }kjk fofgr ;k ekU;rk izkIr le>h tk;xh(À

3

¼?k½ csfld Ldwyksa] ¿ftyk f"k{kk vkSj izf"k{k.k laLFkkuÀ

6

] csfld izf"k{k.k izek.k&i= bdkb;ksa rFkk jkT; f"k{kk laLFkk dk Ik;Zos{k.k djuk vkSj mu ij fu;a=.k j[kuk(

¿¼³½ fdlh ftys eas ;k jkT; eas vFkok mlds fdlh Hkkx eas csfld f"k{kk ds fodkl] izlkj ;k rFkk lq/kkj vkSj mleas vuqla/kku ds fy, ¿xkao f"k{kk lfefr;ksa] ftyk iapk;rksa ;k uxjikfydkvksaÀ

7

}kjk rS;kj dh xbZ ;kstukvksa dk ¼ifj'dkj lfgr ;k jfgr½ vuqeksnu djuk(À

4

1- mŸkj izns"k vf/kfu;e la0 21] 1975 dh /kkjk 17¼1½ }kjk j[ks x;sA 2- mŸkj izns"k vf/kfu;e la0 5] 1977 dh /kkjk 26 ¼d&1½ }kjk vUrfoZ'V rFkk lnSo ls j[ks x;s le>s tk;A

3- mi;qZDr dh /kkjk 26 ¼[k½ }kjk j[kh xbZ rFkk lnSo ls j[kh xbZ le>h tk;sxhA 4- mŸkj izns"k vf/kfu;e la0 21] 1975 dh /kkjk 17¼2½ }kjk j[kk x;kA 5- m0iz0 vf/kfu;e la0 18 o'kZ 2000 dh /kkjk 4 ¼d½ }kjk izfrLFkkfirA 6- mi;qZDr dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA

7- mi;qZDr dh /kkjk 4 ¼x½ }kjk izfrLFkkfirA

4

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 5À ¼p½ fdlh taxe ;k LFkkoj laifŸk dk vtZu djuk] /kkj.k djuk ;k fuLrkj.k djuk ¿***À³(

¼N½ jkT; ljdkj ls vuqnku] vkfFkZd lgk;rk vkSj _.k izkIr djuk( ¿¼N&1½ jkT; ljdkj ds lkekU; fu;a=.k ds v/khu jgrs gq,] bl vf/kfu;e ds v/khu xkao f"k{kk lfefr;ksa] xzke iapk;rksa] ftyk iapk;rksa ;k uxjikfydkvksa dks muds dR̀;ksa ds lEiknu eas ,sls funsZ"k tkjh djuk] tks bl vf/kfu;e ls vlaxr u gks(À

4

¼N&2½ ¿***À⁵ ¼t½ ,sls lHkh dk;Z djuk] tks bl vf/kfu;e }kjk iznŸk ;k vkjksfir fdlh

"kfDr dk iz;ksx ;k fdlh d`R; dk lEiknu vFkok drZO; dk ikyu djus ds fy, vko";d ;k lqfo/kktud vFkok vkuq'kafxd gks(

¿¼3½ izfrcU/k ¼2½ ds [k.M ¼xx½ ;k [k.M ¼?k½ ds v/khu csfld Ldwyksa dk] tks fu;r fnuk¡d ds iwoZ LFkkuh; fudk; ds Fks] izcU/k] Ik;Zos{k.k vkSj fu;a=.k djus dh "kfDr dk iz;ksx djus ds fy, ,sls Ldwykas ds lEcU/k eas LFkkuh; fudk; dh "kfDr vkSj dR̀; ifj'kn~ dks vUrfjd gks tk;saxsAÀ

1

5&& ¼1½ ifj'kn~ vkSj ¿***À⁶/kkjk 11 esa vfHkfn'V xkao f"k{kk lfefr dk dk;Z ,sls fofu;eksa ds vuqlkj lapkfyr fd;k tk;xk] ftUgsa ifj'kn~ jkT; ljdkj ds iwokZuqeksnu ls rnFkZ cuk;saA

ifj'kn~ dk dk;Z lapkyu

¼2½ fo"ks'kr;k vkSj iwoZorhZ "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fofu;eksa eas fuEufyf[kr lHkh ;k fdlh fo'k; dh O;oLFkk dh tk ldrh gS] vFkkZr~ %& ¼d½ ifj'kn~ vkSj mi/kkjk ¼1½ eas vfHkfn'V ¿lfefrÀ

7

dh cSBdsa cqykuk vkSj djuk] ,slh cSBdksa dk dk;Z&lapkyu vkSj ,slh cSBd eas x.kiwfrZ ds fy, visf{kr lnL;ksa dh la[;k(

¼[k½ ifj'kn~ ds v/;{k vkSj lfpo rFkk vU; vf/kdkfj;ksa dh "kfDr vkSj drZO;(

¼x½ ¿ * * * À

2

¼?k½ bl vf/kfu;e ds v/khu ifj'kn~ ;k ¿lfefrÀ

7

ds dR̀;ksa dks dk;kZfUor djus dh izfdz;k(

¼³½ ifj'kn~ }kjk /k`r vFkok mlds fu;a=.kk/khu Ldwyksa vkSj vU; laLFkkvksa dk izcU/kA

1- mŸkj izns"k vf/kfu;e la0 5] 1977 dh /kkjk 26 ¼[k½ }kjk j[kh xbZ rFkk lnSo ls j[kh xbZ le>h tk;sxhA

2- mŸkj izns"k vf/kfu;e la0 12] 1978 dh /kkjk 23 }kjk fudkyk x;kA

5

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 6&9À ¼3½ tc rd fd mi/kkjk ¼1½ ds v/khu ifj'kn~ }kjk dksbZ fofu;e u cuk;k tk;] dksbZ fofu;e] tks mDr mi/kkjk ds v/khu cuk;k tk ldrk gS] jkT; ljdkj }kjk cuk;k tk ldrk gS vkSj bl izdkj cuk;s x;s fofu;e esa ifj'kn~ mi/kkjk ¼1½ ds v/khu viuh "kfDr;ksa dk iz;ksx djds] ifjorZu dj ldrh gS vFkok mls fo[kf.Mr dj ldrh gSA 6&& ¼1½ bl vf/kfu;e ds v/khu vius d`R;ksa dk n{krk ls lEiknu djus ds iz;kstkFkZ] ifj'kn ~ mrus vf/kdkjh] v/;kid rFkk vU; deZpkjh] ftUgsa jkT; ljdkj ds iwokZuqeksnu ls og mfpr le>s] fu;qDr dj ldrh gSA

ifj'kn~ ds vf/kdkjh rFkk

vU; deZpkjh

¼2½ ¿ * * * À²

¼3½ ¿ * * * À

1

7&& ¼1½ ifj'kn~ dh viuh fuf/k gksxh vkSj ifj'kn~ dks izkIr lHkh /kujkf"k;ka mleas tek dh tk;sxh vkSj ifj'kn~ ds lHkh Hkqxrku mlh ls fd;s tk;asxsA ifj'kn~ dh fuf/k

¼2½ jkT; ljdkj ds fdlh lkekU; ;k fo"ks'k vkns"k ds v/khu jgrs gq, ifj'kn~ dks bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] bl vf/kfu;e }kjk izkf/kdr̀ mn~ns";ks a ij vFkok iz;kstuksa ds fy, ,slh /kujkf"k] ftls og mfpr le>s] O;; djus dh "kfDr gksxhA 8&& ¼1½ ifj'kn~] mfpr ys[kk rFkk vU; laxr vfHkys[k j[ksxh vkSj ,sls izi= eas] ftls jkT; ljdkj ds vuqeksnukFkZ izLrqr djsxhA

ys[kk rFkk ys[kk ijh{kk

¼2½ ifj'kn~ ,d okf'kZd foŸkh; fooj.k&i= ¼ctV½ rS;kj djsxh vkSj mls jkT; ljdkj ds vuqeksnukFkZ izLrqr djsxhA

¼3½ ifj'kn~ ds ys[kksa dh ijh{kk ,sls izkf/kdkjh }kjk dh tk;xh] ftls jkT; ljdkj] lkekU; ;k fo"ks'k vknss"k }kjk fufnZ'V djsA

¼4½ ys[kk ijh{kk vf/kdkjh }kjk ;Fkkizekf.kr ifj'kn~ ds ys[ks vkSj ys[kk&ijh{kk izfrosnu jkT; ljdkj dks izfro'kZ Hksts tk;saxsA

9&& fu;r fnukad dks vkSj dsoy csfld Ldwyksa ds laca/k eas fdlh LFkkuh; fudk; ds v/khu mDr fnukad ds rRdky iwoZ dk;Zjr izR;sd v/;kid] vf/kdkjh rFkk vU; deZpkjh] ¼ftlds vUrxZr dksbZ Ik;Zos{kh ;k fujh{k.k deZpkjh oxZ Hkh gS½ ifj'kn~ dks LFkkukUrfjr dj fn, tk;asxs vkSj os ifj'kn~ ds v/;kid] vf/kdkjh ;k vU; deZpkjh gks tk;saxs vkSj mlh vof/k ds fy, mlh ikfjJfed rFkk lsok ds mUgha vU; fucZU/kuksa ,oa "krksZa ij in /kkj.k djasxs] ftu ij os /kkj.k djrs] ;fn ifj'kn~ la?kfVr u dh xbZ gksrh vkSj os rc rd bl izdkj cus jgsaxs] tc rd fd ¿,slh vof/k] ikfjJfed rFkk lsok ds vU; fucZU/kuksa vkSj "krksZa eas jkT; ljdkj }kjk bl fufeŸk cuk;s x;s fu;eksa }kjkÀ

3

ifjofrZr u dj fn;k tk; % deZpkfj;ksa dk LFkkukUrj.k izfrcU/k ;g gS fd fu;e] fnukad ds iwoZ fdlh ,sls v/;kid] vf/kdkjh ;k vU; deZpkjh }kjk LFkkuh; fudk; ds v/khu dh xbZ dksbZ lsok ifj'kn~ ds v/khu dh x;h] lsok le>h tk;sxh %

1- mŸkj izns"k vf/kfu;e la0 21] 1975 dh /kkjk 18 }kjk fudkyh x;hA

6

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 9À vxzsŸkj izfrca/k ;g gS fd ifj'kn~ bl vf/kfu;e ds v/khu ,sls dR̀;ksa dk laiknu djus ds fy,] ftUgsa og mfpr le>s] fdlh ,sls v/;kid] vf/kdkjh ;k vU; deZpkjh ls dk;Z ys ldrh gS vkSj izR;sd ,slk v/;kid] vf/kdkjh ;k vU; deZpkjh mu d`R;ksa dk rn~uqlkj laiknu djsxkA

¼2½ mi/kkjk ¼1½ dh dksbZ ckr fdlh ,sls v/;kid] vf/kdkjh ;k vU; deZpkjh ij ykxw u gksxh] tks fu;r fnukad ls nks eghus dh vof/k ds Hkhrj ljdkj dks rnFkZ fyf[kr uksfVl }kjk ifj'kn~ dk deZpkjh u gksus ds fy, viuk fodYi lwfpr dj ns vkSj ;fn dksbZ deZpkjh ,slh uksfVl nsrk gS rks LFkkuh; fudk; ds v/khu mldh lsok fu;r fnuakd ls lekIr gks tk;xh vkSj og LFkkuh; fudk; ls izfrdj dk gdnkj gksxk] tks fuEufyf[kr gksxk%&

¼d½ LFkk;h deZpkjh dh n"kk eas] mlds rhu ekg dh vof/k ;k mldh lsok dh "ks'k vof/k] tks Hkh de gks] ds fy, osru ¼ftlds vUrxZr lHkh HkŸks Hkh gS½ ds cjkcj /kujkf"k(

¼[k½ vLFkk;h deZpkjh dh n"kk eas] mlds ,d ekg dh vof/k ;k mldh lsok dh "ks'k vof/k] tks Hkh de gks] ds fy, osru ¼ftlds vUrxZr lHkh HkŸks Hkh gS½ ds cjkcj /kujkf"k(

¼3½ mi/kkjk ¼1½ eas fdlh ckr ds gksrs gq, Hkh] mleas vfHkfn'V dksbZ ,slk O;fDr] tks ifj'kn~ dk deZpkjh gks tk;] ,sls Ldwy vFkok LFkkuh; {ks= ls] ftleas og fu;r fnukad ds rRdky iwoZ lsok;ksftr Fkk] ifj'kn~ ds fdlh vU; Ldwy ;k laLFkk vFkok ;FkkfLFkfr] fdlh vU; LFkkuh; {ks= dks] mlh ikfjJfed rFkk lsok ds mUgha vU; fucU/kuksa ,oa "krksZa ij] ftuls og ,sls LFkkukUrj.k ds rRdky iwoZ fu;af=r gksrk Fkk] ¿tc rd fd mi/kkjk ¼1½ eas fufnZ'V fu;eksa }kjk ,slh vof/k] ikfjJfed vkSj lsok ds vU; fucZU/kuksa vkSj "krksZa eas ifjorZu u dj fn;k tk;À

1

LFkkukUrfjr fd;k tk ldsxk % izfrcU/k ;g gS fd ¿csfld Ldwy ds] tks fu;r fnukad ds iwoZ LFkkuh; fudk; ds FksÀ

2

fdlh v/;kid dks fdlh vU; LFkkuh; fudk; ds fcsfld Ldwy eas LFkkukUrj.k] flok; mldh lgefr ds ugha fd;k tk;xkA

¼4½ ;fn blds lEcU/k eas fd fdlh O;fDr dh lsok mi/kkjk ¼1½ ds v/khu ifj'kn~ dks LFkkukUrfjr gqbZ ;k ugha vFkok fu;r fnukad ds rRdky iwoZ ,sls deZpkjh ds ikfjJfed rFkk lsok ds vU; fucZU/kuksa ,oa "krksZa ds lEcU/k eas dksbZ iz"u mBs rks ml ij jkT; ljdkj }kjk fu.kZ; fn;k tk;xk] ftldk fu.kZ; vfUre gksxkA

¼5½ mi/kkjk ¼1½ eas vfHkfn'V deZpkfj;ksa ds fy, fdlh LFkkuh; fudk; }kjk vuqjf{kr dksbZ Hkfo';&fuf/k] ,sls deZpkfj;ksa rFkk LFkkuh; fudk; ds Hkh lEiw.kZ va"knku lfgr] ftls fu;r fnukad ls iwoZ tek fd;k tkuk pkfg, Fkk fdUrq tek u fd;k x;k gks] LFkkuh; fudk; }kjk ifj'kn~ dks vUrfjr dh tk;xh] ftls og ,slh fuf/k dks fu;af=r djus okys fucZU/kuksa rFkk "krksZa ds vuqlkj lEc) deZpkfj;ksa ds fy, U;kl ds :Ik eas j[ksxhA ¼6½ mi/kkjk ¼1½ ds v/khu fdlh deZpkjh dh lsokvksa dks ifj'kn~ eaas LFkkukUrfjr fd, tkus ls ,slk deZpkjh fdlh izfrdj dk gdnkj u gksxk vkSj fdlh U;k;ky;] vf/kdj.k vFkok izkf/kdj.k }kjk dksbZ ,slk nkok xzg.k ugha fd;k tk;xkA

1- mŸkj izns"k vf/kfu;e la0 5] 1977 dh /kkjk 27 }kjk vUrfoZ'VA

2- mŸkj izns"k vf/kfu;e la0 12] 1978 dh /kkjk 25 }kjk vUrfoZ'VA

7

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 9d&10dÀ ¿9&d&& ¼1½ bl vf/kfu;e ds fdlh vU; micU/k eas fdlh izfrdwy ckr ds gksrs gq, Hkh vkSj mÙkj izns"k csfld f"k{kk ¼la"kks/ku½ vf/kfu;e] 2000 ds fy, izkjEHk ds fnukad dks vkSj ls &&

csfld Ldwy ds v/;kidksa

vkSj lEifÙk;ksa dk fu;a=.k

¼d½ csfld Ldwy dk ,slk izR;sd v/;kid] tks ,sls izkjEHk ds Bhd iwoZ ifj'kn~ ds v/khu lsokjr jgk gks] ;FkkfLFkfr] ,slh xzke iapk;r ;k uxj ikfydk ds] ftlds izknsf"kd {ks= dh lhek ds Hkhrj csfld Ldwy vofLFkr gS] iz"kklfud fu;a=.k eas gksxk(

¼[k½ fdlh csfld Ldwy ds lEcU/k eas ifj'kn~ ds lHkh Hkou] lEifÙk;ka vkSj ifjlEifÙk;ka ;FkkfLFkfr] ,slh xzke iapk;r ;k uxj ikfydk dks] ftlds izknsf"kd {ks= dh lhek ds Hkhrj csfld Ldwy vofLFkr gks vUrfjr vkSj mleas fufgr gksxh( ¼x½ tgka ,sls izkjEHk ds Bhd iwoZ fdlh Hkou ;k mlds fdlh Hkkx ij fdlh csfld Ldwy d s iz;kstu ds fy, ifj'kn~ fdjk;snkj ds :Ik eas v/;kflr jgk gks ogka ,sls Hkou ;k mlds Hkkx ds lEcU/k eas fdjk;snkjh fdlh lafonk iV~Vk ;k vU; fy[kr eas fdlh ckr ds gksrs gq, Hkh] ;FkkfLFkfr] xzke iapk;r ;k uxj ikfydk ds i{k eas vUrfjr gks tk;sxh(

¼?k½ /kkjk 18d dh mi/kkjk ¼2½ eas fufnZ'V Hkou ;k mlds Hkkx ds lEcU/k eas ifj'kn~] ykblsal/kkjh ugha jg tk;sxk vkSj] ;FkkfLFkfr ,slh xzke iapk;r ;k uxjikfydk dks ftlds izknsf"kd {ks= dh lhek ds Hkhjr ,slk Hkou vofLFkr gks ;fn og igys ls mldk Lokeh u gks rks ,slk Hkou ;k mlds Hkkx ds lEcU/k eas ,sl fucU/kuksa vkSj "krk sZa ij] tSlh jkT; ljdkj }kjk vo/kkfjr dh tk;] ykblsla/kkjh le>k tk;sxkA

¼2½ fdlh xzke iapk;r ;k uxjikfydk dks ;FkkfLFkfr] ,slh xzke iapk;r ;k uxj ikfydk dks mi/kkjk ¼1½ ds v/khu vUrfjr ;k mleas fufgr fdlh Hkou] lEifÙk ;k vkfLr;ksa dks fodz;] nku] fofue;] cU/kd] iV~Vk }kjk ;k vU;Fkk vUrfjr djus dh "kfDr ugha gksxhAÀ

1

2

¿10&& ¼1½ mÙkj izns"k ftyk iapk;r rFkk {ks= iapk;r vf/kfu;e] 1961 ds v/khu ftyk iapk;rksa ds vf/kdkjksa vkSj dR̀;ksa ij izfrdwy izHkko Mkys fcuk izR;sd ftyk iapk;r ifj'kn~ ;k jkT; ljdkj ds v/kh{k.k vkSj funs"ku ds v/;/khu jgrs gq, fuEufyf[kr leLr ;k mleas ls fdUgha dR̀;ksa dk lEiknu djsxh] vFkkZRk~ &&

ftyk iapk;r ds d`R;

¼d½ ftyk ds xzkeh.k {ks=ksa eas csfld Ldwyksa ds fodkl] izlkj vkSj lq/kkj ds fy, ;kstuk,a rS;kj djuk(

¼[k½ ftyk eas csfld f"k{kk ds lEcU/k eas xzke iapk;r ds fdz;kdykiksa dk] lkekU;r;k ,slh jhfr ls fofgr dh tk;] Ik;Zos{k.k djuk(

¼x½ csfld f"k{kk ls lEcfU/kr ,sls vU; dR̀;ksa dk lEiknu djuk] ftUgs jkT; ljdkj }kjk mls lkSaik tk;(

10&&d& ¼1½ ;FkkfLFkfr] mÙkj izns"k uxj fuxe vf/kfu;e] 1959 ;k mÙkj izns"k uxj ikfydk ifj'kn~] 1916 ds v/khu uxj ikfydkvksa ds vf/kdkjksa vkSj dR̀;ksa ij izfrdwy izHkko Mkys fcuk izR;sd uxjikfydk] ifj'kn~ ;k jkT; ljdkj ds v/kh{k.k ;k fu;a=.k ds v/;/khu jgrs gq,] fuEufyf[kr leLr ;k mleas ls fdUgha dR̀;ksa dk lEiknu djsxh] vFkkZr~& uxj ikfydkvksa ds d`R;

1- m0iz0 vf/kfu;e la0 18 o'kZ 2000 dh /kkjk 6 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 7 }kjk izfrLFkkfirA

8

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 11À ¼d½ uxjikfydk {ks= eas csfld Ldwyksa dh LFkkiuk] mudk iz"kklu] fu;a=.k vkSj izcU/k djuk(

¼[k½ ,sls leLr vko";d dne mBkuk] tks csfld Ldwyksa ds v/;kidksa vkSj vU; deZpkfj;ksa ds le; ikyu vkSj mifLFkfr dks lqfuf"pr djus ds fy, vko";d le>s(

¼x½ ,sls csfld Ldwyksa ds fodkl] izlkj vkSj lq/kkj ds fy, ;kstukvksa dks rS;kj djuk(

¼?k½ uxj ikfydk {ks= eas csfld f"k{kk] vukSipkfjd f"k{kk vkSj izkS<+ f"k{kk dh vfHkof̀) vkSj fodkl djuk(

¼³½ uxj ikfydk {ks= dh lhekvksa ds Hkhrj fLFkr fdlh csfld Ldwy ds fdlh v/;kid ;k vU; deZpkjh ij ,slh jhfr ls tSlh fofgr dh tk;] y?kqn.M nsus dks flQkfj"k djuk(

11&& ¼1½ izR;sd xkao ;k xkao lewg ds fufeŸk] ftlds fy, la;qDr izkUr iapk;r jkt vf/kfu;e] 1947 ds v/khu xzke iapk;r LFkkfir gks] ,d lfefr LFkkfir dh tk;xh] tks xkao f"k{kk lfefr dgyk,xh] ftleas fuEufyf[kr lnL; gksaxs] vFkkZr~ %& xkao f"k{kk lfefr vkSj

mlds dR̀;

¼d½ xzke iapk;r dk iz/kku] tks v/;{k gksxk(

¼[k½ csfld Ldwyksa ds Nk=ksa ds rhu laj{kd ¼ftleas ls ,d laj{kd efgyk gksxh½ tks lgk;d csfld f"k{kk vf/kdkjh }kjk uke&fufnZ'V fd, tk;saxs( ¼x½ xzke iapk;r eas fLFkr csfld Ldwy dk eq[; v/;kid vkSj ;fn ogka ,d ls vf/kd Ldwy gks rks muds eq[; v/;kidkas eas ls T;s'Bre] tks lnL; lfpo gksxkA

¼2½ bl vf/kfu;e ds fdUgha vU; micU/kksa eas vU;Fkk micfU/kr ds flok; vkSj xzke iapk;r ds v/kh{k.k vkSj fu;a=.k ds v/;/khu jgrs gq,] xko f"k{kk lfefr fuEufyf[kr dR̀;ksa dk lEiknu djsxh] vFkkZr~ &&

¼d½ iapk;r {ks= eas csfld Ldwyksa dh LFkkiuk] mudk iz"kklu] fu;a=.k vkSj izcU/ku djuk(

¼[k½ ,sls csfld Ldwyksa ds fodkl] izlkj vkSj lq/kkj ds fy, ;kstuk,a rS;kj djuk(

¼x½ iapk;r {ks= eas csfld f"k{kk] vukSipkfjd f"k{kk vkSj izkS< f"k{kk dh vfHkof̀) vkSj fodkl djuk(

¼?k½ csfld Ldwyksa] muds Hkoukas vkSj miLdjksa ds lq/kkj ds fy, ftyk iapk;r dks lq>ko nsuk(

¼³½ ,sls leLr vko";d dne mBkuk] tks csfld Ldwyksa ds v/;kidksa vksj deZpkfj;ksa ds le; ikyu vkSj mifLFkr dks lqfuf"pr djus ds fy, vko";d le>s tk;a(

9

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 12&13dÀ ¼p½ iapk;r {ks= dh lhekvksa ds Hkhrj fLFkr fdlh csfld Ldwy ds fdlh v/;kid ;k vU; deZpkjh ij ,slh jhfr ls] tSlh fofgr dh tk;] y?kqn.M nsus dh flQkfj"k djuk(

¼N½ csfld f"k{kk ls lEcfU/kr ,sls vU; dR̀;ksa dks djuk] ftUgsa jkT; ljdkj }kjk mls lkSais tk;aAÀ

3

12&& ¼1½ funs"kd fdlh csfld Ldwy ¿ * * * À

1

vkSj csfld f"k{kk ds lEcU/k eas LFkkkuh; fudk; ds dR̀;ksa dk lEiknu djus okyh vFkok mlls lEc) LFkkuh; fudk; ds vfHkys[kkas vkSj mldh dk;Zokfg;kas dk Hkh le;&l;e ij fujh{k.k dj ldrk gS vFkok fujh{k.k djk ldrk gSA

csfld Ldwyksa ij fu;a=.k

¿¼2½ funs"kd] fdlh csfld Ldwy ds i zcU/kkf/kdj.k dks fujh{k.k djus ij ;k vU; izdkj ls ik;as x;s fdlh nks'k ;k deh dks nwj djus dk funs"k ns ldrk gSA ¼3½ ;fn csfld Ldwy dk izcU/kkf/kdj.k mi/kkjk ¼2½ ds v/khu fn;s x;s fdlh fuos"k dk vuqikyu djus eas vlQy jgrk gS rks funs"kd izcU/kkf/kdkj.k }kjk fn;s x;s Li'Vhdj.k ;k vH;kosu ij] ;fn dksbZ gks] fopkj djus ds Ik"pkr~ ,sls Ldwy dh ekU;rk okil ysus ds fy, ekeyk ifj'kn~ dks fufnZ'V dj ldrk gSA

¼4½ fdlh csfld Ldwy ds lECU/k eas mi/kkjk ¼3½ ds v/khu flQkfj"k izkIr gksus ij ifj'kn~ ml Ldwy dh ekU;rk okil ys ldrh gSAÀ

2

12&d && ¿***À⁴ 13&&¼1½ ifj'kn~ ,sls funs"kksa dks dk;kZfUor djsxh] tks mls bl vf/kfu;e ds dq"ky iz"kklu ds fy, jkT; ljdkj }kjk le;≤ ij tkjh fd, tk;asA jkT; ljdkj }kjk fu;a=.k

¼2½ ;fn bl vf/kfu;e ds v/khu ifj'kn~ }kjk viuh fdUgha "kfDRk;ksa ds iz;ksx eas ;k iz;ksx fd, tkus ds lECkU/k eas vkSj vius fdUgha d`R;ksa ds lEiknu eas vFkok laikfnr fd, tkus ds lEcU/k eas ifj'kn~ vkSj jkT; ljdkj ds chp vFkok ifj'kn~ vkSj fdlh LFkkuh; fudk; ds chp dksbZ fookn mRiUUk gks rks ,sls fookn ij jkT; ljdkj dk fu.kZ; vfUre rFkk ;FkkfLFkfr] ifj'kn~ ;k LFkkuh; fudk; ij cU/kudkjh gksxkA

¼3½ ifj'kn~ ;k dksbZ LFkkuh; fudk; jkT; ljdkj dks ,sls izfrosnu] foojf.k;k¡ rFkk vU; lwpuk izLrqr djsxh] ftldh jkT; ljdkj bl vf/kfu;e ds iz;kstukFkZ le;≤ ij vis{kk djsA

¿13&d&& la;qDr izkUr iapk;r jkt vf/kfu;e] 1947 mÙkj izns"k uxjikfydk vf/kfu;e] 1916 vkSj mÙkj izns"k uxj fuxe vf/kfu;e] 1959 eas fdlh ckr ds gksrs gq, Hkh bl vf/kfu;e ds micU/k izHkkoh gksaxsAÀ

5

v/;kjksgh izHkko 1- mŸkj izns"k vf/kfu;e la0 5] 1977 dh /kkjk 28 ¼1½ }kjk fudkyk x;kA 2- mi;qZDr dh /kkjk 28 ¼2½ }kjk izfrLFkkfirA

3- mÙkj izns"k vf/kfu;e la0 18 o'kZ 2000 dh /kkjk 7 }kjk izfrLFkkfirA

10

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 14&18À 14&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds v/khu viuh dksbZ ¿"kfDr] fu;e cukus dh "kfDr ds flok;À

2

,slh "krksZa ds] ;fn dksbZ gks] v/khu jgrs gq,] tks fufnZ'V dh tk;] funs"kd vFkok vius v/khuLFk fdlh vU; vf/kdkjh ;k izkf/kdkjh dks izR;k;ksftr dj ldrh gSA

izR;k;kstu dh "kfDr

¼2½ ifj'kn~ lkekU; ;k fo"ks'k vkns"k }kjk ;g funs"k ns ldrh gS fd fofu;eksa dks cukus dh "kfDRk ds flok;] bl vf/kfu;e ds v/khu vius }kjk iz;ksDrO; fdlh "kfDr dk iz;ksx v/;{k ;k ,slh lfefr vFkok vf/kdkjh }kjk Hkh ,sls ekeyksa esa vkSj ,slh "krksZa ds] ;fn dksbZ gks] v/khu jgrs gq,] tks mleas fufnZ'V dh tk;] fd;k tk ldrk gSA 15&& jkT; ljdkj ;k ijf'kn~ mldh fdlh lfefr ;k ifj'kn~ ds vFkok fdlh lfefr ds fdlh lnL; ;k fdlh vU; O;fDRk ds fo:) bl vf/kfu;e vFkok rnUrxZr fn;s x;s] fdlh vkns"k ;k funs"k ds vuqlj.k eas ln~Hkkouk ls fd, x, ;k fd, tkus ds fy, vfHkizsr fdlh dk;Z ds lEcU/k eas dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA

ln~Hkkouk ls fd, x;s

dk;kZsa dk laj{k.k

16&& bl vf/kfu;e }kjk vFkok blds v/khu iznŸk "kfDr;ksa dk iz;ksx djds ifj'kn~ vFkok mldh fdlh lfefr }kjk fn, x, fdlh vkns"k ;k fu.kZ; ij fdlh U;k;ky; esa dksbZ vkifŸk ugha dh tk,xhA

U;k;ky;ksa dh vf/kdkfjrk

ij jksd

17&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa vFkok bl vf/kfu;e eas vUrfoZ'V fdlh ckr ds dkj.k dksbZ dfBukbZ mRiUUk gks rks jkT; ljdkj] voljkuqdwy xtV esa vf/klwpuk }kjk ,sls vkuq'kafxd ;k ikfj.kkfed micU/k] ftlds vUrxZr bl vf/kfu;e ds vFkok fdlh ,sls vf/kfu;fefr ds] ftlds }kjk vFkok v/khu dksbZ LFkkuh; fudk; la?kfVr gks] fdlh micU/k dk vuqdwyu ;k ifj'dkj djus dk Hkh micU/k gS] ftuls rRo ij izHkko u iM+rk gks vkSj ftUgsa og bl vf/kfu;e ds iz;kstukFkZ vko";d ;k b'Vdj le>s] cuk ldrh gSA

dfBukb;ksa dks nwj djus

dh "kfDRk

¼2½ bl /kkjk ¼1½ ds v/khu dksbZ vkns"k ¿mÙkj izns"k csfld f"k{kk ¼la"kks/ku½ vf/kfu;e] 2000 ds izkjEHk ds fnukad ls nks o'kZ dh vof/k dh lekfIr ds Ik"pkr~À

3

ugha fn;k tk;xkA

¼3½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns"k] ;Fkk"kD;"kh;] jkT; fo/kku e.My ds nksuksa lnuksa ds le{k j[kk tk;xkA

¿18&& micU/k mŸkj izns"k {ks= lfefr rFkk ftyk ifj'kn~ vf/kfu;e] 1961 rFkk ;w0ih0 E;wfufliSfyVht ,sDV] 1916 eas lfEefyr fd, x;sAÀ

1

LFkkuh; fudk;ksa ls lEcfU/kr vf/kfu;eksa dk la"kks/ku

18&& ¼1½ fu;r fnukad ls] mi/kkjk ¼2½ vkSj ¼3½ eas mfYyf[kr vf/kfu;fefr;ka mDr mi/kkjkvksa eas fufn'V :Ik ls la"kksf/kr gks tk;saxhA

¼2½ mŸkj izns"k {ks= lfefr rFkk ftyk ifj'kn~ vf/kfu;e] 1961 esa /kkjk 43 eas mi/kkjk ¼2½ eas] "kCn ^^v/;kidksa ds rFkk^^ fudky fn;s tk;a vkSj mi/kkjk ¼3½ eas [k.M ¼d½ fudky fn;k tk;s vkSj mlds izfrU/kkRed [k.M esa "kCn ^^;FkkfLFkfr] f"k{kk pquko lfefr ;k pquko lfefr^^ ds LFkku ij "kCn ^^pquko lfefr^^ j[k fn;s tk;saA 1- mŸkj izns"k vf/kfu;e la0 5] 1977 dh /kkjk 29 }kjk vUrfoZ'VA 2- m0iz0 vf/kfu;e la0 18 o'kZ 2000 dh /kkjk 10 }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 11 }kjk vUrfoZ'VA

11

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 18 d&19À ¼3½ ;w0ih0 E;wfufliSfyVht ,sDV] 1916 eas && ¼d½ /kkjk 68 eas] mi/kkjk ¼1½ ds LFkku ij fuEufyf[kr mi/kkjk j[k nh tk;] vFkkZr~ &

^^¼1½ cksMZ ladYi }kjk vius izkfof/kd foHkkxksa ds eq[; vf/kdkjh] tSls flfoy vfHk;ark] lgk;d flfoy vfHk;ark] fo|qr vfHk;ark] lgk;d fo|qr vfHk;ark] ty&dy vfHk;ark] lgk;d ty&dy vfHk;ark] fo|qr ,oa ty&dy vfHk;ark] lgk;d fo|qr ,oa ty&dy vfHk;ark ;k vksojfloj rFkk tgk¡ igys ls dksbZ dk;Zikyd vf/kdkjh gks] lfpo dh fu;qfDr dj ldrk gS vkSj jkT; ljdkj }kjk ,slh vis{kk dh tkus ij djsxkA^^ ¿¼[k½ csfld Ldwy ds lEcU/k eas /kkjk 73 ykxw u gksxh(À

1

¼x½ vuqlwph 1 eas] LrEHk 2 esa] /kkjk 68 ls lEcfU/kr izfof'V ds LFkku ij fuEufyf[kr izfof'V j[k nh tk;] vFkkZr~ &

^^flfoy vfHk;ark] lgk;d flfoy vfHk;ark] fo|qr vfHk;ark] lgk;d fo|qr vfHk;ark] ty&dy vfHk;ark] lgk;d ty&dy vfHk;ark] fo|qr ,oa ty&dy vfHk;ark] lgk;d fo|qr ,oa ty&dy vfHk;ark] vgZrk izkIr vksojfloj ;k lc&vksojfloj vFkok lfpo fu;qDr djukA^^ ¿18&d&& ¼1½ tgk¡ fdlh Hkou ;k mlds Hkkx ij fdlh LFkkuh; fudk; dk fdlh csfld Ldwy ds iz;kstu ds fy, fu;r fnukad ij fdjk;snkj ds :Ik eas v/;klu gks] ogka ,sls Hkou ;k mlds Hkkx ds laca/k eas fdjk;snkjh] mDr fnukad ls ifj'kn~ ds i{k eas vUrfjr gks tk;sxhA

dfri; Hkouksa ds lEcU/k

eas ifj'kn~ dk fdjk;snkj

gksuk

¼2½ tgk¡ fdlh LFkkuh; fudk; ds fdlh Hkou ;k mlds Hkkx ij fdlh csfld Ldwy ds iz;kstuksa ds fy, fu;r fnukad ij LFkkuh; fudk; v/;klu Fkk] ogka ifj'kn~ mDr fnukas ls ,ssls Hkou ;k Hkkx ds lEcU/k eas] ,slh "krksZa vk Sj fucU/kuksa ij] ftUgsa jkT; ljdkj lkekU; ;k fo"ks'k vkns"k }kjk vof/kkfjr djs] LFkkuh; fudk; dh vksj ls ykblsal/kkjh gqvk le>k tk;sxkA

¼3½ rRle; izoŸ̀k fdlh lafonk] iV~Vk ;k vU; lays[k ;k fdlh fof/k eas fdlh ckr ds gksrs gq, Hkh] bl /kkjk ds micU/k izHkkoh gksaxsAÀ

2

¿19&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA

fu;e cukus dh "kfDr

¼2½ fo"ks'kr;k vkSj iwokZsDr "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eksa eas fuEufyf[kr lHkh ;k fdlh fo'k; ds fy, micU/k cuk;k tk ldrk gS] vFkkZr~ %& ¼d½ /kkjk 6 ds v/khu vf/kdkfj;kas] v/;kidksa vkSj vU; deZpkfj;ksa dh lsok dh vof/k] ikfjJfed vkSj lsok ds vU; fucU/ku vkSj "krsZa(

¼[k½ /kkjk 9 ds v/khu ifj'kn~ dks LFkkukUrfjr vf/kdkfj;ksa] v/;kidksa vkSj vU; deZpkfj;k sa ds inksa ij HkrhZ vkSj mu ij fu;qDr O;fDr;ksa dh lsok dh "krsZa( 1- mŸkj izns"k vf/kfu;e la0 5] 1977 dh /kkjk 30 }kjk vUrfoZ'VA 2- mi;qZDr dh /kkjk 31 }kjk vUrfoZ'V rFkk lnSo ls vUrfoZ'V fd;s gq, le>s tk;saxsA

12

¿mŸkj izns"k csfld f"k{kk vf/kfu;e] 1972À ¿/kkjk 20À ¼x½ ifj'kn~ }kjk ekU;rk izkIr csfld Ldwyksa ds v/;kidkas vkSj vU; deZpkfj;ksa ds inksa ij HkrhZ vkSj mu ij fu;qDr O;fDRk;ksa dh lsok dh "krsZa( ¼?k½ dksbZ vU; fo'k;] ftlds fy, vf/kfu;e eas vi;kZIr micU/k gSa vkSj jkT; ljdkj }kjk fu;eksa eas micU/k cukuk vko";d le>k tk;( ¼³½ dksbZ vU; fo'k;] ftls fofgr fd;k tkrk gks ;k fd;k tk ldrk gksAÀ

1

20&& mŸkj izns"k csfld f"k{kk v/;kns"k] 1972] ,rn~}kjk fujLr fd;k tkrk gSA mŸkj izns"k v/;kns"k la0 14]

1972

1- mŸkj izns"k vf/kfu;e la0 12] 1978 dh /kkjk 26 }kjk izfrLFkkfirA

13

THE UTTAR PRADESH BASIC EDUCATION ACT, 1972

1

[U. P. Act No. 34 OF 1972]

Amended by U. P. Act No.5 of 1977 U. P. Act No. 12 of 1978 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 1, 1972 and by the Uttar Pradesh Legislative Council on August 4, 1972.

Received the assent of the Governor on August 17, 1972, under Article 200 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary, dated August 19, 1972.]

AN

ACT

to provide for the establishment of a Board of Basic Education and for matters connected therewith

It is hereby enacted in the twenty-third year of the Republic of India as follows : - -

Short title and

extent

1. (1) This Act may be called the Uttar Pradesh Basic Education Act, 1972.

(2) It extends to the whole of Uttar Pradesh. Definitions 2. [(1)]³In this Act, unless the context otherwise requires- ----------

(a) "appointed day" means' the date on which the Board is established ;-

(b) "basic education" means education up to the eighth class imparted in schools other than High schools or Intermediate colleges, and the expression "basic schools"

shall be construed accordingly;

(c) "Board" means the Uttar Pradesh Board of Basic Education constituted under section 3;

(d) "Director" and "District Basic Education Officers" means officers appointed by the State Government as the [Director of Education,]²Uttar Pradesh and District Basic Education Officers respectively;

(e) "local body" means the [Zila Panchayat or Municipality,]⁴as the case may be; [(f) "municipality" means a Nagar Panchayat, Municipal Council or Municipal Corporation, as the case may be.]⁵

(2) Words and expressions used in this Act but no defined shall have the meaning assigned to them in the United Provinces Panchayat Raj Act, 1947, Uttar Pradesh Municipalities Act, 1916 of the U.P. Municipal Corporation Act, 1959, as the case may be.]⁶

1.For statement of objects and Reasons see Uttar Pradesh Gazette Extraordinary dated July 28, 1972.

2 . Substituted by section 15 of U. P. Act No. 2 1 of 1975.

3. Renumbered by section 2 of U.P. Act No. 18 of 2000

4 . Subs. by section 2 (a)(i) ibid.

5 . Subs. by section 2 (2) ibid.

6 . Added by section 2 (b) ibid.

14

[The Uttar Pradesh Basic Education Act, 1972] [Section 3] Constitution

of the Board

3. (1) With effect from such date as the State Government may, by notification¹in the Gazette appoint, there shall be established a Board to be known as the Uttar Pradesh-Board of Basic Education.

(2) The Board shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire and to hold property and may by its name sue and be sued.

(3) The Board shall consist of the following members, namely-

(a) the Director, ex officio, who shall be the Chairman ;

(b) two persons to be nominated by the State Government from amongst theAdhyakshas, if any, of [Zila Panchayat established under section 17 of the Uttar Pradesh Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961]³;

(c) one person to be nominated by the State Government from amongst the Nagar Pramukhs, if any, of the [Corporation constituted under section 9 of the Uttar Pradesh Municipal Corporation Act, 1959]⁴;

(d) one person to be nominated by the State Government from amongst the Presidents, if any, of the [Municipal Council and Nagar Panchayat established under the Uttar Pradesh Municipalities Act, 1916]⁵;

(e) the Secretary to the State Government in the Finance Department, ex- officio ;

(f) the Principal, State Institute of Education, ex-officio ; [(f-1) the Secretary, Board of High School and Intermediate Education Allahabad, ex-officio;

(f-2) the President of the Uttar Pradesh Prathmik Shikshak Sangh, ex- officio;]²

(g) two educationists to be nominated by the State Government;

(h) an officer not below the rank of Deputy Director of Education, to be nominated by the State Government, who shall be the Member-Secretary.

(4) An officer referred to in clause (e) of sub-section (3) may instead of attending a meeting of the Board himself depute an officer of his department not below the rank of Deputy Secretary to the State Government to attend the meeting. The officer so deputed shall have the right to speak in and otherwise to take part in the proceedings of the meeting and shall also have the right to vote.

(5) The members of the Board other than ex officio members shall ordinarily be entitled to hold office for the period specified in the order of appointment, unless the appointment is terminated earlier by the State Government;

Provided that any member, other than an ex officio member, may at any time by notice in writing addressed to the State Government resign his office.

1. A board ill to be known as the Uttar Pradesh Board of Basic Education since July 25. 1972, as a date appointed by the State Government vide no. 6088/15· (5) 72-150-72 dated July 25. 1972.

2 . Ins. by section 16 of U.P. Act No. 2 1 of 1975.

3. Subs. by section 3 (a) of U.P. Act No. 18 of 2000.

4. Subs. by section 3 (b) ibid.

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

15

[The Uttar Pradesh Basic Education Act, 1972] [Section 4]

(6) During any vacancy in the membership of the Board the continuing members may act as if no vacancy had occurred.

(7) No act or proceeding of the Board shall be deemed to be invalid by reason merely of any vacancy in or any defect in the constitution of the Board. Function of the

Board

4. (1) Subject to the provisions of this Act it shall be the function of the Board to organize, co-ordinate and control the imparting of basic education and teachers training there for in the State, to raise its standards and to correlate it with the system of education as a whole in the State.

(2) Without prejudice to the generality of the provisions of sub- section (1), the Board shall, in particular, have power-

(a) to prescribe the courses of instruction and books for basic education and teachers training there for;

(b) to conduct the junior high school and basic training certificate examinations and such other examinations as the State Government may from time to time by general or special order assign to it and to grant diplomas or certificates to candidates successful at such examinations; [(c) to lay down, by general or special orders in that behalf, norms relating to the establishment of institutions by the [Ganv Shiksha Samitis or Municipalities]⁵and the superintend Ganv Siksha Samiti, Gram Panchayat and Municipalities]⁵in respect of the administration of institutions, for imparting instruction and preparing candidates for admission to examinations conducted by the Board ;]¹ [(cc) to take over the management of all basic schools, which before the appointed day, belonged to any local body :]²

[Provided that the courses of instruction and books prescribed and institutions recognized before the commencement of this Act shall be deemed to be prescribed or recognized by the Board under this Act ;]³

(d) to exercise supervision and control over basic schools, [District School of Education and Training]⁶, basic training certificate units and the State Institute of Education ;

[(e) to accord approval (with or without modification) to the schemes prepared by the [Gaon Shiksha Samiti, Zila Panchayat or Municipalities]⁷for the development, expansion and improvement of and research in basic education in any district or in the State or in any part thereof;]⁴

---------------------------------------------------------------------------------------------

1. Substituted by section 17(1) of U. P. Act no. 21 of 1975.

2. Ins. by section 26 (a-1) of U. P. Act no. 5 of 1977.

3. Ins. and be deemed always to have been inserted by sect. 26 (b) ibid.

4 . Subs. by section 17 (2) U. P. Act no. 21 of 1976.

5. Subs. by section 4 (a) of U.P. Act No. 18 of 2000

6. Subs. by section 4 (b) ibid.

7. Subs. by section 4 (c) ibid.

16

[The Uttar Pradesh Basic Education Act, 1972] [Section 5]

(f) to acquire, hold and dispose of any property, whether movable, or immovable [***]³;

(g) to receive grants, subventions and loans from the State Government; [g-1) subject to the general control of the State Government to issued directions not in consistent with this Act, the gaon Shisha Samiti, Gram Panchayats, Zila Panchayats or Municipalities in the performance of their functions under this Act;]⁴

(g-2) [***]⁵

(h) to take all such steps as may be necessary or convenient for, or may be incidental to, the exercise of any power, or the discharge of any function or duty conferred or imposed on it by this Act.

[(3) for the purposes of exercising powers of management, super-vision and control over the basic schools under clause (cc) or clause (d) of sub-section (2), which before the appointed day belonged to a local body, the powers and functions of a local body in respect of such schools shall stand transferred to the Board.]¹

Conduct of

business of

the Board

5. (1) The business of the Board and of [***]⁶Gaon Shiksha Samiti referred to in section II shall be conducted in accordance with such regulations as the Board may, with the previous approval of the State Government, make in that behalf.

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

(a) the summoning and holding of meetings of the Board or of [the Samiti]⁷ referred to in sub-section (1), the conduct of business at such meetings and the number of members necessary to form a quorum thereat;

(b) the powers and duties of the Chairman and of the Secretary and other officers of the Board;

(c) [ * * * ]²

(d) the procedure for carrying out the functions of the Board or of [the Samiti]⁷ as aforesaid under this Act;

(e) the management of the schools and other institutions held by or under the control of the Board.

--------------------------------------------------------------------------------------------

1. Ins. and be deemed always to have been inserted by sect. 26 (b) of U. P. Act no. 5 of 1977.

2 . Delete by section 2 3 of U. P. Act no. 12 of 1978.

3. Omitted by section 4 (d) of U.P. Act No. 18 of 2000.

4. Subs. by section 4 (e) ibid.

5. Omit by section 4 (f) ibid. 6.Omitted by section 5 (a) ibid.

7 .Ins. by section 5 (b) ibid.

17

[The Uttar Pradesh Basic Education Act, 1972] [Section 6-9]

(3) Until any regulation is made by the Board under sub-section (1), any regulation which may be made under that sub-section may be made by the State Government, and any regulation so made may be altered or rescinded by the Board in exercise of its powers under sub-section (1)

Officers and

other employees

of the Board

6. (1) For the purpose of enabling it efficiently to discharge its functions under this Act the Board may appoint such number of officers, teachers and other employees as it may, with the previous approval of the State Government think fit.

(2) [ * * * ]²

(3) [ * * * ]¹ Fund of the Board

7. (1) The Board shall have its own fund, and all receipts of the Board shall be carried thereto and all payments for the Board shall be made therefrom .

(2) Subject to any general or special order of the State Government, the Board shall have the power, subject to the provisions of this Act, to spend such sum as it may, think fit on objects or for purposes authorised by this Act. Account and

Audits

8. (1) The Board shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as the State Government may by general or special order specify.

(2) The Board shall prepare an annual financial statement (budget) and submit to the State Government for its approval.;

(3) The accounts of the Board shall be audits by such authority as the State Government may by general or special order specify.

(4) The accounts of the Board as certified by the audit authority together with the audit report thereon shall be forwarded annually to the State Government. Transfer of

employees

9. (1) On and from the appointed day every teacher, officer and other employees serving under a local body exclusively in connection with basic schools (including any supervisory or inspecting staff) immediately before the said day shall be transferred to and become a teacher, officer or other employee of the Board and shall hold office by the same tenure, at the same remuneration and upon the same other terms and conditions of service as he would have held the same if the Board had not been constituted and shall continue to do-so unless and until such tenure, remuneration and other terms and conditions are duly [altered by rules made by the State Government in that behalf]³:

Provided that any service rendered under the local body by any such teacher, officer or other employee before the appointed day shall be deemed to be service rendered under the Board:

----------------------------------------------------------------------------------------------

1 . Omit by section 1 8 of U. P. Act no, 21 of 1 975.

2. Delete by section 24 of U. P. Act no. 12 of 1978.

3 . Ins. by section 25 (a) ibid.

18

[The Uttar Pradesh Basic Education Act, 1972] [Section 9] Provided further that the Board may employ any such teacher, officer or other employee in the discharge of such functions under this Act as it may think proper and every such teacher, officer or other employee shall discharge those functions accordingly.

(2) Nothing in sub-section (1) shall apply to any teacher, officer or other employee, who by notice in writing in that behalf to the State Government within a period of two months from the appointed day intimates his option for not becoming an employee of the Board, and where any employee gives, such notice, his service under the local body shall stand determined with effect from the appointed day and he shall be entitled to compensation from to local body, which shall be as allows :

(a) in the case of a permanent employee, a sum equivalent to his salary (including all allowances) for append of three months or for the remaining period of his service, whichever is less ;

(b) in the case of a temporary employee, a sum equivalent to his salary (including all allowances) for one month or for the remaining period of his service, whichever is less.

(3) Notwithstanding anything in sub-section (1) any person referred to therein, who becomes an employee of the Board shall be liable to be transferred from the school or from the local area in which he was employed immediately before the appointed day to any other school or institution belonging to Board or, as the case may be, to any other local area [until such tenure, remuneration and other terms and conditions are altered by the rules referred to in sub-section (1)]¹:

Provided that no teachers of a basic school [which before the appointed day belonged to a local body]²shall be transferred to basic school belonging to any other local body except with his consent.

(4) If any question arises whether the services of any person stand transferred to the Board under sub-section (1) or as to the remuneration and other terms and conditions of service of such employee immediately before the appointed day, it shall be decided by the State Government whose decision shall be final .

(5) Any provident fund maintained by any local body for the employees referred to in sub-section (1) along with all contributions of such employees as well as of the local body which ought to have been but have not been deposited therein before the appointed day, shall be transferred by the local body to the Board, which shall hold it in' trust for the employees concerned in accordance with the terms and conditions governing such fund.

(6) The transfer of services of any employee to the Board under sub-section (1) shall not entitle any such employee to any compensation and no such claim shall be entertained by any Court, tribunal or authority. ---------------------------------------------------------------------------------------------

19

[The Uttar Pradesh Basic Education Act, 1972] [Section 9A-10A] Control of

teacher and

properties of

basic school

9-A (1) Notwithstanding anything contained to the contrary in any other provisions of this Act, on and from the date of commencement of the Uttar Pradesh Basic Education (Amendment) Act, 2000 —

(a) every teacher of the basic school serving under the Board immediately before such commencement shall be under the administrative control of the Gram Panchayat or the Municipality, as the case may be, within whose territorial limits the basic school is situated;

(b) all buildings, properties and assets of the Board in respect of a basic school shall stand transferred to and vest in the Gram Panchayat or the Municipality, as the case may be, within whose territorial limits the basic is situated;

(c) where any building or part thereof is occupied as a tenant by the Board for the purpose of a basic school immediately before such commencement, the tenancy in respect of such building or part thereof shall, notwithstanding anything contained in any contract, lease or other instrument, stand transferred in favour of the Gram Panchayat, or the Municipality, as the case may be;

(d) the Board shall cease to be the license in respect of the building or part thereof referred to in sub-section (2) of section 18-A and the Gram Panchayat or the Municipality, as the case may be, within whose territorial limits such building is situated, shall, if it is not already owner thereof, be deemed to have become licensee in respect of such building or part thereof on such terms and conditions as may be determined by the State Government.

(2) No Gram Panchayat or Municipality shall have power to transfer by sale, gift, exchange, mortgage, lease or otherwise any building, property or assets transferred to and vested in such Gram Panchayat or Municipality, as the case may be, under sub-section (1).]¹

2 [Functions of

Zila Panchayats

10. Without prejudice to the powers and functions of Zila Panchayats under the Uttar Pradesh Zila Panchayats Kshetra Panchayats Adhiniyam, 1961, every Zila Panchayat shall, subject to superintendence and directions of the Board or the State Government perform all or any of the Following functions, namely--

(a) to prepare schemes for the development, expansion and improvement of basic schools in the rural areas of the districts;

(b) to supervise generally in such manner as may be prescribed the activities of Gram Panchayats in the district with regard to basic education;

(c) to perform such other functions pertaining to basic education as may be entrusted to it by the State Government.

Functions of

Municipalities

10-A (1) Without prejudice to the powers and functions of Municipalities under the Uttar Pradesh Municipal Corporation Act, 1959 or the Uttar Pradesh Municipalities Act, 1916, as the case may be, every Municipality shall, subject to superintendence and control of the Board or the State Government, perform all or any of the Following functions, namely--

20

[The Uttar Pradesh Basic Education Act, 1972] [Section 11]

(a) to establish, administer, control and manage basic schools in the Municipal area;

(b) to take all such necessary steps as may be considered necessary to ensure punctuality and attendance of teachers and other employees of basic school;

(c) to prepare schemes for the development, expansion and improvement of such basic school;

(d) to promote and develop basic education, non- formal education and adult educations in the Municipal Area,

(e) to make recommendation for minor punishment in such manner as may be prescribed on a teacher or other employee of a basic school situate within the limits of the municipal area.]¹

Gaon Shiksha

Samiti and its

funcitions

21

[The Uttar Pradesh Basic Education Act, 1972] [Section 12-13A]

(f) to make recommendation for minor punishment in such manner as may be prescribed on a teacher or other employee of a basic school situate within limits of the panchayat area;

(g) such other functions pertaining to basic education as may be entrusted to it by the State Government.]³

Control over

Basic Schools

12. (1) The Director may, from time to time, inspect or cause to be inspected any basic school [* * * * *]¹and also the records and proceedings of the local body concerning or connected with the discharge of the functions of the local body in respect of basic education .

[(2) The Director may direct the management a basic school to remove any defect or deficiency found on inspection or otherwise.

(3) If the management of basic school fails to comply with any direction made under clause sub-section (2), the Director may, after, considering the explanation or representation, if any, given or made by the management refer the case to the Board for withdrawal of recognition of such school.

(4) On receipt of recommendation under sub-section (3) in respect of any basic school, the Board may withdraw the recognition of that school.]²

12-A [***]⁴

Control by

the

State

Government

13. (1) The Board shall carry out such directions as may be issued to it from time to time by the State Government for the efficient administration of this Act.

(2) If in, or in connection with, the exercise of any of its powers and discharge of any of the functions by the Board under this Act, any dispute arises between the Board and the State Government, or between the Board and any local body, the decision of the State Government on such dispute shall be final and binding on the Board or the local body, as the case may be.

(3) The Board or any local body shall furnish to the State Government such reports, returns and other information, as the State Government may from time to time require for the purposes of this Act.

[Overriding

effect

13-A Notwithstanding anything contained in the United Provinces Panchayat Raj Act, 1947, the Uttar Pradesh Municipalities Act, 1916, and the Uttar Pradesh Municipal Corporation Act, 1959, the provisions of this Act shall have effect.]⁵ ----------------------------------------------------------------------------------------------

1 .Del. by section 28(1 ) of U.P. Act No.5, 1 977.

2 . Subs. by section 2 8 (2 ) ibid.

3. Substituted by section 7 of U.P. Act No. 18 of 2000.

4 . Omitted by section 8 ibid.

5 . Added by section 9 ibid.

22

[The Uttar Pradesh Basic Education Act, 1972 [Section 14-18] Power to

delegate

14. (1) The State Government may delegate any of its [powers, except the power to made rules]²under this Act to the Director or to any other officer or authority subordinate to it subject to such conditions, if any, as may be specified.

(2) The Board may by general or special order direct that any power exercisable by it under this Act, except the power to make regulations may also be exercised by its Chairman or by such Committee or officer, in such cases and subject to such conditions, if any, as maybe specified therein.

Protection

of

acts done

in

good faith

15. No suit, prosecution or other legal proceeding shall be against the State Government or the Board or any of its Committees or any member of the Board or of a Committee or any other person in respect of anything which is in good faith done or intended to be done in pursuance of-this Act or any order or direction made thereunder.

Bar of

jurisdiction

of Courts

16. No order or decision made by the Board or any of its Committees in exercise of the powers conferred by or under this Act shall be called in question in any Court. Power to

remove

difficulti

es

17. (1) If any difficulty arises in giving effect to the provisions of this Act or by reason of anything contained in this Act the State Government may, as occasion requires, by notification in the Gazette; make such incidental or consequential provisions, including provisions for adapting or modifying any provisions of this Act or of any enactment by or under which any local body is constituted but not effecting the substance as it may think necessary or expedient for the purposes of this Act.

(2) No order under sub-section (1) shall be made [after the expiration of the period of two years from the date of commencement of the Uttar Pradesh Basic Education (Amendment) Act, 2000]³.

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

Amendment

of Acts

relating to

Local

Bodies

18. [Provisions incorporated in the U. P. Kshettra Samitis and Zila Parishads Adhiniyam, 1961, and U. P. Municipalities Act,1916.]¹

18. (1) With effect from the appointed day the enactments mentioned in sub-sections (2) and (3) shall stand amended as specified in the said sub-sections.

(2) In the U. P. Kshettra Samitis and Zita Parishads Adhiniyam, 1961 in section 43, in Sub-section (2), for the words "teachers and any other" the words "such other" shall be substituted and in sub-section (3), clause (a) shall be omitted, and in the Proviso thereto for the words "the Shiksha Chunav Samiti or Chunav Samitis, as the case my be" the words "the Chunav samiti" shall be substituted.

---------------------------------------------------------------------------------------------

1 . Inser. by section 29 of U. P. Act no. 5 of 1 977.

2. Substituted by section 10 of U.P. Act No. 18 of 2000.

3. Inser. of section 11 ibid.

23

[The Uttar Pradesh Basic Education Act, 1972] [Section 18A-19]

(3) In the U. P. Municipalities Act: 1916-

(a) in section 68, for sub-section (1) the following sub-section shall be substituted, namely-

"(1) A board may and if so required by the State Government shall by special resolution, appoint the principal officers of it a technical, such as Civil Engineer, Assistant Civil Engineer, Electrical, Engineer, Assistant Electrical Engineer, Waterworks Engineer, Assistant waterworks Engineer, Electrical and Waterworks Engineer, Assistant Electrical and Waterworks Engineer or Overseer and also Secretary where there is already an Executive Officer. [(b) section 73, shall cease to apply in relation to Basic schools;]¹

(c) in Schedule 1 for the entry in Column (2) relating to section 68 the following entry shall be substituted, namely :-

"To appoint Civil Engineer, Assistant Civil Engineer, Electrical Engineer, Assistant Electrical Engineer, Waterworks Engineer, Assistant Waterworks Engineer, Electricity and Waterworks Engineer, Assistant Electrical and Waterworks Engineer, qualified Overseer or Rub-Overseer or Secretary.

[Board to

become

tenant in

respect of

certain

buildings

18-A (1) Where any building or part thereof was on the appointed day occupied as tenant by any local body for the purpose of any basic school, the tenancy' in respect of such building or part shall, with effect from the said day, stand transferred in favour of the Board.

(2) Where any building or part thereof belonging to a local body was on the appointed day occupied by it for the purposes of any basic school, the Board shall, with effect from the said day, be deemed to have become licensee on behalf of the local body in respect of such building or part on such terms and condition as the State Government may be by general or special order determine.

(3) The provisions of this section shall have effect, notwithstanding anything contained in any contract, lease or other instrument, or any law for the time being in force.]² [Power to

make Rules

19. (1) The State 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 power, such rules may provide for all or any of the following matters, namely--

(a) there cerement, and the conditions of service of persons appointed to the posts of officers, teachers and other employees under section 6 ;

(b) the tenure of service, remuneration and other terms and conditions of service of officers, teachers and other employees transferred to the Board under section 9 ; ---------------------------------------------------------------------------------------------- --

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[The Uttar Pradesh Basic Education Act, 1972] [Section 20]

(c) the recruitment, and the conditions of service of the persons appointed, to the posts of teachers and other employees of basic schools recognized by the Board;

(d) any other matter for which insufficient provision exists in the Act and provision in the rules, is considered by the State Government to be necessary ;

(e) any other, matter which is to be or may be prescribed.]¹ Repeal of

U.P.

Ordinance no. 14 of

1972

20. The Uttar Pradesh Basic Education Ordinance, 1972 is hereby repealed. -----------------------------------------------------------------------------------------------

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