22
Vsgjh x<+oky jktLo inkf/kdkfj;ksa dk ¼fo"ks'kkf/kdkj½ vf/kfu;e] 1956 ¿mŸkj izns"k vf/kfu;e la0 25] 1956À
TEHRI GARHWAL REVENUE OFFICIALS
(SPECIAL POWERS) ACT, 1956
[U. P. Act No. 25 of 1956]
23
Vsgjh x<+oky jktLOk inkf/kdkfj;ksa dk ¼fo"ks'kkf/kdkj½ vf/kfu;e] 1956
1
¿mŸkj izns"k vf/kfu;e la0 25] 1956À ¿mÙkj izns"k fo/kku ifj'kn~ us fnukad 9 ekpZ] 1956 bZ0 rFkk mÙkj izns"k fo/kku lHkk us fnukad 17 tqykbZ] 1956 bZ0 dh cSBd esa Lohdr̀ fd;kAÀ ¿^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 2 vxLr] 1956 bZ0 dks Lohdf̀r iznku dh rFkk mÙkj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 4 vxLr] 1956 dks izdkf"kr gqvkAÀ
Vsgjh x<+oky esa jktLo inkf/kdkfj;ksa dks Fkkuksa ¼Police station½ ds vo/kk;d inkf/kdkjh ¼Officer Incharge½ ds vf/kdkjksa dk iz;ksx djus dk vf/kdkj nsus dk vf/kfu;e
;g b'Vdj gS fd Vsgjh x<+oky ds jktLOk in/kkfj;ksa dks Fkkuksa ¼Police station½ ds vo/kk;d inkf/kdkjh ds vf/kdkjksa dk iz;ksx djus dk vf/kdkj fn;k tk;( vr,o Hkkjrh; x.kra= ds lkrosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e Vsgjh x<+oky jktLOk in/kkfj;ksa dk ¼fo"ks'kkf/kdkj½ vf/kfu;e] 1956 dgyk;sxkA
laf{kIr "kh'kZuke] izlkj
rFkk izkjEHk
¼2½ bldk izlkj Vsgjh x<+oky ftys eas gksxkA
¼3½ ;g rqjUr izpfyr gksxkA
2&& ¼1½ jkT; ljdkj dh vkKk }kjk rnFkZ ?kks'k.kk djus ij ys[kiky iVokjh vFkok ,slk vU; jktLo in/kkjh] tks fufnZ'V fd;k tk;] ,sls fucZU/kuksa vkSj "krksZa ds v/khu jgrs gq,] tks fufnZ'V dh tk;] rRle; izpfyr fdlh fof/k ds v/khu iqfyl inkf/kdkjh ¼Police Officer½ vFkok Fkkus ds vo/kk;d inkf/kdkjh ¼Officer Incharge½ ds ,sls vf/kdkjksa dk iz;ksx rFkk ,sls d`R;ksa vkSj drZO;ksa dk lEiknu djsaxs] tks fufnZ'V fd, tk;a] Hkys gh ml fof/k esa dksbZ ckr blls vlaxr gksA
¼2½ mi/kkjk ¼1½ ds v/khu nh xbZ fdlh vkKk esa ,sls izklafxd ,oa vkuq'kafxd micU/k gks ldrs gSa] ftUgsa jkT; ljdkj mi/kkjk ¼1½ ds v/khu nh xbZ ?kks'k.kk ds micU/kksa dks dk;kZfUor djus ds fy, vko";d le>k tk;sxkA
¼3½ mi/kkjk ¼1½ ds v/khu dh xbZ ?kks'k.kk esa fufnZ'V ys[kiky] iVokjh vFkok jkT; in/kkjh dsoy mi/kkjk ¼1½ ds v/khu nh xbZ vkKk ds vuqlkj Fkkus ds vo/kk;d inkf/kdkjh ds vf/kdkjksa dk iz;ksx djus ds dkj.k iqfyl ,sDV] 1861 ds v/khu ukekafdr iqfyl inkf/kdkjh ugha le>k tk;sxkA
dfri; {ks=ksa ds jktLOk
in/kkfj;ksa esa Fkkus ds
vo/kk;d inkf/kdkjh ds
vf/kdkj fufgr djuk
3&& ¼1½ mDr izR;sd vkKk dh izfrfyfi] ftls /kkjk 2 ds v/khu tkjh fd, tkus dk fopkj gks] ikaMqys[k ds :Ik esa jkT; fo/kku e.My ds nksuksa lnuksa ds le{k] tcfd mudk l= gks jgk gks] 30 fnu ls vU;wu vof/k ds fy, j[kh tk;sxh vkSj ;fn ml vof/k ds Hkhrj dksbZ Hkh lnu mDr vkKk ds tkjh fd, tkus dk vuqeksnu u djs vFkok dsoy ifj'dkjksa lfgr mlds tkjh fd, tkus dk vuqeksnu djs rks mDr vkKk tkjh ugha dh tk;sxh vFkok tSlk fd fLFkfr vuqlkj visf{kr gks] dsoy ,sls ifj'dkjksa lfgr tkjh dh tk;saxh] ftuls nksuksa lnu lger gksaA
¼2½ ,slh izR;sd vkKk ljdkjh xtV esa izdkf"kr dh tk;sxh vkSj ,sls izdk"ku ds fnukad ls izHkkoh gksxhA
/kkjk 2 ds v/khu nh xbZ
vkKk jkT; fo/kku e.My
ds le{k j[kh tk;sxh
1- mn~ns"; vkSj dkj.kksa ds fooj.k ds fy, dÌk;k fnukad 04 vxLr] 1956 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k,A
24
THE TEHRI-GARHWAL REVENUE OFFICIALS OF (SPECIAL
POWERS) ACT, 1956
1
[U. P. ACT NO. 25 OF 1956]
[Passed in Hindi by the Uttar Pradesh Legislative Council on March 9, 1956 and by the Uttar Pradesh Legislative Assembly on July 17, 1956. ] [Received the assent of the Governor on August 2, 1956, under Article 200 of
"the Constitution of India" and was published in the Uttar Pradesh Gazette Extraordinary, dated August 4, 1956.]
An Act
to empower the revenue official in the Janusar-Bawar Pargana of the Tehri- Garhwal to exercise the power of a Police officer-in-charge of a police-station. Whereas it is expedient to provide for the acquisition of rights, title and interest of the intermediaries between the State and tiller of the soil in Pargana Jaunsar Bawar of Tehri-Garhwal and for the introduction of land reforms therein. It is hereby enacted in the Seventh Year of the Republic of India, as follows : -- Short title,
extent and
commencement
1. (1) This Act may be called the Tehri Garhwal Revenue Officials of (Special Powers) Act, 1956.
(2) It shall extend to the whole of Tehri-Garhwal District.
(3) They shall come into force at once. Investing
Revenue
Officials in
certain areas
with the
powers of an
Officer-in-
charge of a
Police Station
2. (1) Where the State Government so declares by an Order, Lekhpal, Patwari or such other Revenue Officials, as may be specified shall, subject to such respects and conditions as may be specified, exercise such of the powers and perform such of the functions and duties, as may be specified of a Police Officer or an Officer-in-charge of a police station under any law for the time being in force notwithstanding anything inconsistent therewith contained in such law.
(2) An Order made under sub-section (1) may contain such incidental and consequential provisions as the State Government may consider necessary for carrying into effect the provisions of the declaration made under sub-section
(1).
(3) A Lekhpal, Patwari or the revenue official specified in the declaration under sub-section (1) shall not merely by reason of exercising the powers of a police officer or of the Officer-in-charge of a police station in pursuance of any order made under sub-section (1) be deemed to be a police officer enrolled under the Police Act, 1861.
Order under
section 2 to be
laid before the
State
Legislature
3. (1) A copy of every Order, proposed to be issued under section 2, shall be laid in draft before both Houses of the State Legislature for a period of not less than thirty days while they are in session and if within that period either House disapproves of the issue of the Order or approval of such issue only with modifications, the Order shall not be issued or as the case may required on by both the Houses.
(2) Every such Order shall be published in the official Gazette and shall take effect from the date of such publication.
1. For State. of Objects and Reasons, please see Uttar Pradesh Gazette (Extraordinary) dated August 04,
1956.