Uttarakhand act 014 of 1965 : The UTTAR PRADESH LABOUR WELFARE FUND ACT, 1965

mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965 ¿mRrj izns"k vf/kfu;e la[;k 14] 1965À

THE UTTAR PRADESH LABOUR WELFARE FUND ACT, 1965

[U. P. ACT No. XIV OF 1965]

mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965

¿mRrj izns"k vf/kfu;e la[;k 14] 1965À mRrj izns"k fo/kku ifj'kn~ us fnukad 21 vizSy] 1965 bZ- rFkk mRrj izns"k fo/kku lHkk us fnukad 29 viSzy] 1965 bZ- dh cSBd esa Lohd`r fd;kA ^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnukad 20 tqykbZ] 1965 bZ- dks vuqefr iznku dh rFkk mRrj izns"kh; ljdkjh vlk/kkj.k xtV eas fnukad 26 tqykbZ] 1965 bZ- dks izdkf"kr gqvkA

mRrj izns"k esa Je dY;k.k dh i zksUufr djus ds fy;s ,d fuf/k dh LFkkiuk djus rFkk mls O;og̀r djus ls lEc) fof/k dks lagr rFkk la"kksf/kr djus ds fy;s vf/kfu;e

Hkkjrh; x.kra= ds lksygosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& v/;k; 1

izkjfEHkd

1&& ¼1½ ;g vf/kfu;e mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965 dgyk;sxkA Lkaf{kIr "kh'kZuke] izlkj rFkk izkjEHk

¼2½ bldk izlkj leLr mRrj izns"k esa gksxkA

¼3½ ;g ml fnukad

ls izpfyr gksxk] tks jkT; ljdkj xtV esa foKfIr }kjk rnFkZ fuf"pr djsA

2&& fo'k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa& IkfjHkk'kk,a ¼1½ ^^ifj'kn~** dk rkRi;Z /kkjk 4 ds v/khu la?kfVr mRrj izns"k Je dY;k.k ifj'kn~ ls gS(

¼2½ ^^deZpkjh** dk rkRi;Z fdlh ,sls O;fDr ls gS] tks fdlh vf/k'Bku esa HkkM+s ;k ikfjrksf'kd ij] dksbZ dq"ky ;k vdq"ky] "kkjhfjd ;k fyfid dk;Z djus ds fy, lsok;ksftr gks vkSj blds vUrxZr ,slk O;fDr Hkh gS] tks Ik;Zos{kh dk;Z djus ds fy;s lsok;ksftr fd;k x;k gks] ;fn mldh etnwjh pkj lkS #Ik;s izfrekg ls vf/kd u gks( ¼3½ ^^lsok;kstd** dk rkRi;Z fdlh ,sls O;fDr ls gS] tks ;k rks Lo;a vFkok fdlh vU; O;fDr ds ek/;e ls] ;k rks viuh vksj ls vFkok fdlh vU; O;fDr dh vksj ls] fdlh vf/k'Bku esa ,d ;k vf/kd deZpkfj;ksa dks lsok;ksftr djrk gks vkSj muds vUrxZr fuEufyf[kr Hkh gSa&

¼d½ fdlh dkj[kkus esa] QSDVªht ,sDV] 1948 dh /kkjk 7 ¼1½ ¼,Q½ ds v/khu izcU/kd dgykus okyk dksbZ O;fDr]

,sDV la[;k 63] 1948

¼[k½ ljdkj ds izkf/kdkj }kjk vFkok blds v/khu pyk;s tkus okys fdlh vf/k'Bku esa] deZpkfj;ksa ds Ik;Zos{k.k rFkk fu;a=.k ds fy;s fu;qDr O;fDr ;k izkf/kdkjh] fdUrq ;fn dksbZ O;fDr ;k izkf/kdkjh bl izdkj fu;qDr u fd;k x;k gks] rks lEc) foHkkx dk v/;{k]

¼x½ fdlh vU; vf/k'Bku esa deZpkfj;ksa ds Ik;Zos{k.k rFkk fu;a=.k ds fy, vFkok etnwjh ds Hkqxrku ds fy, vf/k'Bku ds Lokeh ds izfr mRrjnk;h dksbZ O;fDr] 1- mn~ns"; vkSj dkj.kksa ds fooj.k ds fy;s fnukad 31 ekpZ] 1965 bZ- dk ljdkjh vlk/kkj.k xtV nsf[k;sA 2- ;g vf/kfu;e 15 uoEcj] 1965 ls foKfIr la- 1908 ¼,y½ ¼,y½@NRrhl ¼Mh½&26 ¼,y&,y½ 65] fnukad 10 uoEcj] 1965 ds vUrxZr lEiw.kZ mRrj izns"k esa izHkkoh gqvkA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 2À ¼4½^^vf/k'Bku** dk rkRi;Z dsUnzh; vFkok jkT; ljdkj ds vf/k'Bku ¼tks dkj[kkuk u gks½ ls fHkUu] fdlh dkj[kkus] fdlh jksiLFkyh vFkok fdlh ,sls vU; vf/k'Bku ls gs] ftuesa mlls lEc) vFkok mlls lgk;d dksbZ O;olk; ;k O;kikj vFkok dksbZ dk;Z fd;k tkrk gks vkSj ftlesa mruh la[;k esa] tks le;≤ ij fu;r dh tk;s] O;fDr;ksa dks lsok;ksftr fd;k tkrk gks vFkok fiNys ckjg eghus fdlh dk;Z&fnol dks lsok;ksftr fd;k x;k gks] ¼5½ ^^dkj[kkus** dk rkRi;Z QSDVªht ,sDV] 1948 dh /kkjk 2 ¼,e½ esa ;FkkifjHkkf'kr ls gS]

,sDV la[;k 63] 1948

¼6½ ^^fuf/k** dk rkRi;Z /kkjk 3 ds v/khu LFkkfir mRrj izns"k Je dY;k.k fuf/k ls gS]

¼7½ ^^fujh{kd** dk rkRi;Z /kkjk 9 ds v/khu fu;qDr fujh{kd ls gS] ¼8½ ^^Je dY;k.k vk;qDr** dk rkRi;Z /kkjk 8 ds v/khu fu;qDr Je dY;k.k vk;qDr ls gS]

¼9½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fu;r ls gS] ¼10½ ^^fofu;e** rFkk ^^fu;e** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s Øe"k% fofu;eksa rFkk fu;eksa ls gS]

¼11½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns"k ljdkj ls gS]

¼12½ ^^vnRr lap;** dk rkRi;Z ,slh leLr /kujkf"k;ksa ls gS tks deZpkfj;ksa dks ns; gksa] fdUrq ftudk Hkqxrku ns; gksus ds fnukad ls ¿nks o'kZÀ

dh vof/k ds Hkhrj bl vf/kfu;e ds izkjEHk gksus ds iwoZ vFkok Ik"pkr~ mUgsa u fd;k x;k gks] vkSj blds vUrxZr lsok;kstd }kjk mudks ns; etnwjh] minku rFkk x̀g&HkRrk] ;fn dksbZ gks] Hkh gS] fdUrq blds vUrxZr bEIykbt izkfofMUV QUM~l ,sDV] 1952 ds v/khu LFkkfir Hkfo'; fuf/k esa lsok;kstd }kjk fn;s x;s va"knku dh /kujkf"k ;fn dksbZ gksa] ugha gS] vkSj

¼13½ ^^etnwjh** dk rkRi;Z /kujkf"k ds :Ik esa vfHkO;Dr fd;s tku s ;ksX; ,sls leLr ikfjJfed ls gS] tks vfHkO;Dr ;k vUrfuZfgr lafonk vFkok lsok;kstu dks "krZ iwjh dh tkus dh n"kk esa] fdlh lsok;ksftr O;fDr dks mlds lsok;kstu ds vFkok ,sls lsok;kstu esa fn;s x;s dk;Z ds laca/k esa ns; gksxk] fdUrq blds vUrxZr fuEufyf[kr ugha gS %& ¼d½ ¼1½ fdlh vkokl LFkku] jks"kuh] ty&lEHkj.k vFkok fpfdRlk

lqfo/kkvksa] ;k

¼2½ jkT; ljdkj ds lkekU; ;k fo"ks'k vkns"k }kjk rnFkZ vioftZr fdlh vU; lqfo/kk ;k lsok dk ewY;] ;k

¼[k½ fdlh lsok;kstd }kjk fdlh isa"ku fuf/k ;k Hkfo'; fuf/k esa vFkok lkekftd&chek ;k fdlh ;kstuk ds vUrxZr fn;k x;k dksbZ va"knku] ;k ¼x½ dksbZ ;k=k&HkRrk vFkok ;k=k laca/kh fj;kr] ;k

¼?k½ dksbZ /kujkf"k tks lsok;ksftr O;fDr dks mlds lsok;k stu ds dkj.k ml ij gq, fo"ks'k O;;ksa dks iwjk djus ds fy;s Hkqxrku dh x;h gks] ;k ¼³½ lsoksUeqqfDr ij ns; dksbZ minkuA

1- mÙkj izns"k vf/kfu;e la[;k 17 o'kZ 1978 dh /kkjk 2 }kjk izfrLFkkfirA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 3&4À v/;k; 2

fuf/k rFkk ifj'kn~ dh LFkkiuk

3&& ¼1½ bl vf/kfu;e ds i zkjEHk gksus ds Ik"pkr~ ;Fkk"kD; "kh?kz jkT; ljdkj ,d fuf/k dh LFkkiuk djsxh] tks mRrj izns"k eas dY;k.k fuf/k dgyk;sxhA mRrj izns"k Je dY;k.k

fuf/k dh LFkkiuk

¼2½ fuf/k esa fuEufyf[kr gksaxs %&

¼d½ deZpkfj;ksa ls olwy fd;s x;s vFkok muds }kjk ns; lHkh vFkZ&naM] ¼[k½ /kkjk 6 ds v/khu fuf/k dks ladzfer vnRr lap;]

¼x½ mi/kkjk ¼3½ ds v/khu fuf/k dks l adzfer dksbZ /kujkf"k] ¼?k½ jkT; ljdkj }kjk fuf/k dks fn;k x;k dksbZ vuqnku]

¼³½ fdlh O;fDr }kjk fuf/k esa LosPNk ls fn;k x;k nku ;k va"knku] ¼p½ /kkjk 14 ds v/khu m/kkj yh x;h dksbZ /kujkf"k] vkSj ¼N½ dksbZ vU; /kujkf"k] tks fuf/k dks Hkqxrku dh x;h gks vFkok Hkqxrku ;ksX; gksA

¼3½ ;fn fdlh vf/k'Bku ds lsok;kstd }kjk deZpkfj;ksa ds dY;k.k ds fy, dksbZ /kujkf"k vyx j[kh tk; vFkok dksbZ fuf/k LFkkfir dh tk; rks og] lsok;kstd ds vuqjks/k ij vkSj jkT; ljdkj ds vuqeksnu ls] fuf/k dks ladzfer dh tk ldrh gSA ¼4½ mi/kkjk ¼2½ esa fufnZ'V /kujkf"k ,sls jhfr ls tek dh tk;xh] tks fu;r dh tk;A

4&& ¼1½ bl vf/kfu;e ds izkjEHk gksus ds Ik"pkr~ ;Fkk"kD; "kh?kz] jkT; ljdkj] xtV esa foKfIr }kjk ,d ifj'kn ~ dh LFkkiuk djsxh] tks mÙkj izns"k Je dY;k.k ifj'kn~ dgyk,xhA

Ikfj'kn dk la?kVu] mlds

lnL;ksa dk dk;Zdky vkSj

vgZrk,a

¼2½ ifj'kn~ mi;qZDr uke ls lrr~ vuqdze rFkk lkekU; eqn zk okyh ,d fuxfer fudk; gksxh] mls py rFkk vpy nksuksa izdkj dh lEifRr;ksa dk vtZu djus rFkk cspus dk vf/kdkj gksxk vkSj og mDr uke ls okn izLrqr dj ldrh gS rFkk mlds fo:) okn izLrqr fd;k tk ldrk gSA

¼3½ ifj'kn~ esa fuEufyf[kr gksaxs %&

¼d½ ,d v/;{k] tks jkT; ljdkj }kjk uke&fufnZ'V fd;k tk;xk]

¼[k½ lsok;kstdksa rFkk deZpkfj;ksa ds cjkcj&cjkcj la[;k esa mrus izfrfuf/k] tks fu;r fd, tk;sa vkSj tks jkT; ljdkj }kjk ,slh jhfr ls rFkk ,slh "krksaZ ds v/khu jgrs gq,] tks fu;r fd;s tk;sa uke&fufnZ'V fd, tk;saxs] ¼x½ efgyk lnL;ksa dks feykdj mruh la[;k esa] tks fu;r dh tk;sa] Lora= lnL;] tks jkT; ljdkj }kjk uke&fufnZ'V fd, tk;saxs] vkSj ¼?k½ ifj'kn~ ds insu lnL; lfpo ds :Ik esa dk;Z djus ds fy, Je dY;k.k vk;qDr vFkok jkT; ljdkj }kjk uke&fufnZ'V dksbZ vU; vf/kdkjhA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 5&6À ¼4½ ifj'kn~ ds v/;{k rFkk mi/kkjk ¼3½ ds [k.M ¼[k½ ;k [k.M ¼x½ ds v/khu uke&fufnZ'V fdlh lnL; dk dk;Zdky rhu o'kZ ds fy, gksxk] tks xtV esa uke funsZ"ku ds foKfir fd, tkus ds fnukad ls izkjEHk gksxk %

IkzfrcU/k ;g gS fd vkdfLed fjfDr dh iwfrZ ds fy, uke&fufnZ'V lnL; dh inkof/k] ml lnL; ds "ks'k dk;Z&dky ds fy, gksxh] ftldh fjfDr esa og uke&fufnZ'V fd;k tk;A

¼5½ dksbZ lnL;] jkT; ljdkj dks fyf[kr uksfVl nsdj vius in ls R;kx&Ik= ns ldrk gS] vkSj mDr R;kx&Ik= ds Lohdkj gks tkus ij ;g le>k tk;xk fd mlus viuk in fjDr dj fn;k gSA

¼6½ ifj'kn~ ds lnL;ksa dk s ns; HkRrk] ;fn dksbZ gks] ogh gksxk] tks fu;r fd;k tk;A ¿¼7½ ifj'kn~ dh fdlh cSBd dh x.kiwfrZ ifj'kn~ ds rRle; lnL;ksa dh dqy la[;k ds iapeka"k ls gksxh %

izfrcU/k ;g gS fd tc cSBd eas x.kiwfrZ ds u gksus ij fdlh dk;Zokgh dks LFkfxr djuk vko";d gks tk;] rFkk v/;{k fdlh vU; fnukad ds fy, cSBd dks LFkfxr djsxk vkSj x.kiwfrZ u gksus ds dkj.k LFkfxr dh xbZ dk;Zokgh dk lEiknu ,sls fnukad dks] ;k cSBd ds fy, fdlh vuqorhZ fnukad ds fy, vxzÙkj LFkfxr fd, tkus dh n"kk eas] ml vuqorhZ fnukad dks fd;k tk;xk] Hkys gh mifLFkr lnL;ksa dh la[;k eas dksbZ deh gksAÀ

5&& ¼1½ dksbZ Hkh O;fDr] ifj'kn ds lnL; ds :Ik esa u rks uke&fufnZ'V fd;k tk;xk vkSj u cuk jgsxk] ;fn og&

vugZrk,a rFkk fu'dklu

¼d½ ifj'kn~ dk oSrfud vkf/kdkfjd gks( ;k

¼[k½ fdlh le; fnokfy;k fu.khZr fd;k x;k gks( ;k

¼x½ fodr̀ fpRr dk gks( ;k

¼?k½ uSfrd iru lefUor fdlh vijk/k ds fy, fl)nks'k gqvk gksA ¼2½ jkT; ljdkj fdlh lnL; dks muds in ls gVk ldrh gS & ¼d½ ftlesa mi/kkjk ¼1½ esa mfYyf[kr dksbZ vugZrk gks vFkok gks xbZ gks( ;k ¼[k½ tks ifj'kn~ dh yxkrkj rhu ls vf/kd c SBdksa esa ifj'kn~ dh vuqefr ds cuk vuqifLFkr jgk gks( ;k

¼x½ tks /kkjk ¼4½ dh mi/kkjk ¼3½ ds [k.M ¼[k½ ds v/khu uke&fufnZ'V lnL; gksus dh n"kk esa] vius uke funsZ"ku dh "krksZa dks vc iwjk u djrk gksA v/;k; 3]

vnRr lap; vkSj fuf/k dh iz;qfDr

6&& ¼1½ rRle; izpfyr fdlh vU; fof/k ;k fdlh lafonk ;k lays[k esa fdlh ckr ds gksrs gq, Hkh] ifj'kn~ dks leLr vnRr lap;ksa dk Hkqxrku fd;k tk;xk] tks mlds fy, rc rd ,d Ik̀Fkd ys[kk j[ksxh tc rd fd mlds lEcU/k esa nkoksa dk bl /kkjk ds vuqorhZ micU/kksa ds v/khu fu.kZ; u gks tk;A

vnRr lap; vkSj muds

laca/k esa nkok

1- mÙkj izns"k vf/kfu;e la[;k 17 o'kZ 1978 dh /kkjk 3 }kjk izfrLFkkfirA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 6À ¼2½ mi/kkjk ¼1½ ds v/khu ifj'kn~ dks Hkqxrku fd, x, vnRr lap; ls lsok;kstd] mlds lEcU/k esa dsoy mruh /kujkf"k dh lhek rd ftruh /kujkf"k dk Hkqxrku bl izdkj ifj'kn~ dks fd;k tk;] nkf;Ro ls mUeqDr gks tk;xk vkSj deZpkfj;ksa ;k muds fof/kd izfrfuf/k;ksa dks mi;qZDr lhek rd Hkqxrku djus dk nkf;Ro bl /kkjk ds vuqorhZ micU/kksa ds v/khu jgrs g q, ifj'kn~ dks lad zfer fd;k x;k le>k tk;xkA

¼3½ mi/kkjk ¼1½ ds v/khu ifj'kn dks fdUgha vnRr lap;ksa dk Hkqxrku gksus ds Ik"pkr~ ;Fkk"kD; "kh?kz ifj'kn uksfVl }kjk] ftlesa fu;r jhfr ls lHkh C;ksjs gksaxs vkSj tks mi/kkjk ¼4½ esa fu/kkZfjr jhfr ls izdkf"kr fd;k tk;xk vkSj tks] ;FkkfLFkfr] deZpkfjoxZ ;k muds fof/kd izfrfuf/k;ksa ls dksbZ ,slk Hkqxrku djus ds fy, nkos vkefU=r djsxh] tks ifj'kn~ dks bl izdkj Hkqxrku fd, x, vnRr lap; esa ls mudks ns; gksA

¿¼4½ ifj'kn dks vnRr lap; dk Hkqxrku fd, tkus ds fnukad ls N% ekl dh vof/k esa de ls de rhu ekl eas ,d ckj] mi/kkjk ¼3½ ds v/khu uksfVl&

¼d½ ml vf/k'Bku ds] ftlesa vnRr lap; mikftZr gq, gksa] lwpuk&iV~V

ij iznf"kZr dh tk;xh(

¼[k½ deZpkjh dks mlds LFkkbZ irs ij jftLVªhd`̀r Mkd }kjk Hksth tk;sxh] vkSj

¼x½ lEc) vf/k'Bku ds VªsM ;wfu;u dks] ;fn dksbZ gks] nh tk;xh] ;fn deZpkjh mldk lnL; jgkAÀ

¼5½ ;fn ;g iz"u mBs fd mi/kkjk ¼3½ esa mfYyf[kr uksfVl] mi/kkjk ¼4½ dh vis{kkuqlkj izdkf"kr fd;k x;k Fkk vFkok ugha rks ifj'kn~ dk ;g izek.k&Ik= fd og bl izdkj izdkf"kr fd;k x;k Fkk] fu"pk;d gksxkA

¼6½ ;fn , slh /kujkf"k ds lEcU/k esa ¿izFke uksfVl ds fnukad ls ,d o'kZ ds HkhrjÀ

vnRr lap; dh fdlh /kujkf"k ds lEcU/k esa dksbZ nkok izkIr gks rks og nkok ifj'kn~ }kjk isesUV vkQ ostst ,sDV] 1936 dh /kkjk 15 ds v/khu fu;qDr izkf/kdkjh dks] ftldk {ks=kf/kdkj ml {ks= ij gks] ftlesa vf/k'Bku fLFkr gks] ladzfer dj fn;k tk;xk vkSj og nkos dh lquokbZ djsxk vkSj mls vo/kkfjr djsxkA

,sDV la[;k 4] 1936

¼7½ mi/kkjk ¼6½ ds v/khu izLrqr fdlh nkos dh lquokbZ djus okys izkf/kdkjh dks ogh vf/kdkj gksaxs] tks fuEufyf[kr fo'k;ksa ds lEcU/k esa fdlh okn ij fopkj djrs le; dksM vkQ flfoy izkslhtj] 1908 ds v/khu fdlh nhokuh U;k;ky; esa fufgr gksrs gksa] vFkkZr~& ,sDV la[;k 5] 1908

¼d½ fdlh O;fDr dks lEeu tkjh djuk vkSj mls mifLFkr gksus ds fy, ck/; djuk vkSj "kiFk ij mldk C;ku ysuk]

¼[k½ ys[; izdV djus vkSj mUgsa izLrqr djus dh vis{kk djuk] vkSj ¼x½ dksbZ vU; fo'k;] tks fu;r fd, tk;aA

¼8½ ;fn mi;qZDr izkf/kdkjh dk ;g lek/kku gks tk; fd vnRr lap; esa ls fdlh /kujkf"k ds lEcU/k esa nkok oS/k gS rks og ;g vkns"k nsxk fd ,slh /kujkf"k dk Hkqxrku ifj'kn~ }kjk ,sls vkns"k esa mfYyf[kr O;fDr ;k O;fDr;ksa dks dj fn;k tk; vkSj rnqijkUr ifj'kn~ rn~uqlkj Hkqxrku djsxhA izkf/kdkjh dk fu.kZ;] mi/kkjk ¼9½ ds vUrxZr fdlh vihy ds] ;fn dksbZ gks] fu.kZ; ds v/khu jgrs gq,] vfUre gksxkA

1- mÙkj izns"k vf/kfu;e la[;k 17 o'kZ 1978 dh /kkjk 4 ¼,d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 4 ¼nks½ }kjk izfrLFkkfirA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 7À ¼9½ ;fn vnRr lap; esa ls Hkqxrku djus dk nkok vLohdkj dj fn;k tk; rks nkosnkj dks ml ftys ds] ftlesa vf/k'Bku fLFkr gS] ftyk U;k;k/kh"k ds le{k vihy djus dk vf/kdkj gksxkA vihy izkf/kdkjh ds vkns"k ds fnukad ls 60 fnu ds Hkhrj dh tk ldsxhA ,slh vihy ij ftyk U;k;k/kh"k dk fu.kZ; vfUre gksxkA

¼10½ vnRr lap; esa ls] ftlds lEcU/k esa mi/kkjk ¼3½ ds v/khu nkos vkefU=r fd, x, gksa] og /kujkf"k] ftlds fy, mi/kkjk ¼6½ ds v/khu fufnZ'V le; ds Hkhrj dksbZ Hkh nkok u fd;k x;k gks vFkok ftlds lEcU/k esa mDr jhfr ls izLrqr nkoksa dks vfUre :Ik ls vLohdkj dj fn;k x;k gks ifjR;Dr lEifRr le>h tk;xh vkSj og LokehghuRo ds :Ik esa jkT; esa fufgr gks tk;xh vkSj mls fuf/k esa ladzfer rFkk mldk Hkkx le>k tk;xkA 7&& ¼1½ bl vf/kfu;e ds iz;kstuksa dks dk;kZfUOkr djus ds fy, fuf/k] ifj'kn~ esa fufgr vkSj mlh ds }kjk /k`r gksxh rFkk iz;qDr dh tk;xhA

Oks iz;kstu] ftuds fy,

fuf/k dk iz;ksx fd;k tk

ldsxk

¼2½ mi/kkjk ¼1½ dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ifj'kn~ deZpkfj;ksa ds ykHkkFkZ fuEufyf[kr ij O;; djus ds fy, fuf/k dh /kujkf"k dk mi;ksx ldrh gS( vFkkZr~& ¼d½ lkeqnkf;d rFkk lkekftd f"k{kk dsUnz] ftlds vUrxZr okpuky; rFkk iqLrdky; Hkh gS]

¼[k½ lkoZtfud Luku&x̀g rFkk /kqykbZ LFky]

¼x½ fpfdRlk lgk;rk rFkk LokLF; ykHk&x̀g]

¼?k½ efgykvksa rFkk ckydksa ds fy, "kSf{kd lqfo/kk,a vkSj izkS<+ f"k{kk] ¼³½ [kssy&dwn]

¼p½ fogkj] Ik;ZVu rFkk vodk"k&x̀g]

¼N½ euksjatu rFkk vU; izdkj ds fouksn]

¼t½ efgykvksa rFkk csjkstxkj O;fDr;ksa ds fy, xg̀ m|ksx rFkk lgk;d /ka/ks]

¼>½ ifj'kn~ ds lnL;ksa ds HkRrz rFkk ifj'kn~ ds vf/kdkfj;ksa vkSj vU; lsodksa ds osru rFkk HkRrs]

¼´½ _.knku] miHkksDrk vkSj cgqiz;kstuh; lgdkjh lfefr;ksa dh LFkkiuk] ¼V½ lkekftd izdkj ds laxfBr dk;Z&dyki]

¼B½ [kk|&inkFkksaZ dks rS;kj rFkk izfdz;k djus ds fy, lqfo/kk,a] ¼M½ vkokl dh lqfo/kkvksa vkSj mlds lq/kkj dh O;oLFkk]

¼<½ ,sls vU; mn~ns";] ftuls ifj'kn~ dh jk; esa] Jfedksa ds jgu&lgu esa lq/kkj gks (

¿¼.k½ /kkjk 6 dh mi/kkjk ¼4½ ds v/khu uksfVl dks rkehy djus vkSj lds izdk"ku ij] ,sls vf/kdre izfr"kr rd] ftls jkT; ljdkj foKfIr }kjk fofufnZ'V djs %À

IkzfrcU/k ;g gS fd fuf/k dk mi;ksx fdlh ,sls dk;Z esa /ku yxkus ds fy, u fd;k tk;xk] ftls fdlh lsok;kstu dks rRle; izpfyr fdlh fof/k ds v/khu dk;kZfUor djuk visf{kr gksA

1- mÙkj izns"k vf/kfu;e la[;k 17 o'kZ 1978 dh /kkjk 5 }kjk izfrLFkkfirA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 7d&9À ¼3½ ifj'kn~ jkT; ljdkj ds vuqeksnu ls] fdlh lsok;kstu] LFkkuh; izkf/kdkjh vFkok vU; fudk; dks Je dY;k.k ds fdlh ,sls dk;Z dh lgk;rk ds fufeÙk] tks jkT; ljdkj }kjk rnFkZ vuqeksfnr gks] fuf/k esa ls vuqnku ns ldrh gSA ¼4½ ;fn ;g iz"u mBs fd dksbZ fof"k'V O;; fuf/k ds uke fy[kus ;ksX; gS vFkok ugha rks og ekeyk jkT; ljdkj dks vfHkfn'V fd;k tk;xk vkSj jkT; ljdkj dk ml ij fu.kZ; vfUre gksxkA

¼5½ ifj'kn~ ds fy, ;g oS/k gksxk fd og deZpkfj;ksa ds dY;k.k ds fy, lsok;kstd }kjk vyx j[kh xbZ fdlh /kujkf"k ls vFkok mlds }kjk LFkkfir fdlh fuf/k ls foRriksf'kr fdlh dk;Z dks] jkT; ljdkj ds vuqeksnu ds v/khu jgrs gq,] tkjh j[ks] ;fn ,slh /kujkf"k ;k fuf/k /kkjk 3 dh mi/kkjk ¼3½ ds v/khu ifj'kn~ dks ladzfer dj nh tk;A ¿7&d&& ifj'kn~] jkT; ljdkj ds iwokZuqeksnu ls] /kkjk 6 dh mi/kkjk ¼4½ ds v/khu uksfVl ds izdk"ku ij deZpkfj;ksa dk nkok vkeaf=r djus eas gksus okys O;; dks pqdkus ds iz;kstukFkZ vnŸk lap; ls] mlds ikap izfr"kr ls vuf/kd dh /kujkf"k dk vkgj.k dj ldrh gSAÀ

vnÙk lap; ls vfxze v/;k; 4

vf/kdkfj;ksa rFkk deZpkfj;ksa dh fu;qfDr vkSj vf/kdkj 8&& ¼1½ Je dY;k.k vk;qDr] ifj'kn dk eq[; dk;Zdkjh vf/kdkjh gksxk vkSj jkT; ljdkj }kjk fu;qDr fd;k tk;sxkA

Je dY;k.k vk;qDr rFkk

vij ;k miJe dY;k.k

vk;qDr dh fu;qfDr vkSj

vf/kdkj

¼2½ Je dY;k.k vk;qDr ;g lqfuf"pr djsxk fd bl vf/kfu;e rFkk rn~/khu cuk, x, fu;eksa ds micU/k ;Fkkfof/k dk;kZfUor fd, tkrs gSa vkSj bl iz;kstu ds fy, mls bl vf/kfu;e rFkk rn~/khu cuk, x, fu;eksa ds micU/kksa ls lqlaxr] ,sls vkns"k tkjh djus dk vf/kdkj gksxk] ftUgsa og mfpr le>sA blds vUrxZr bl vf/kfu;e ;k rn/khu cuk, x, fu;eksa ds v/khu ifj'kn~ }kjk fy, x, fdlh fu.kZ; dks dk;kZfUor djus ds lEcU/k esa dksbZ vkns"k Hkh gSA

¼3½ jkT; ljdkj] Je foHkkx ds ,d ;k vf/kd vf/kdkfj;ksa vFkok fdlh vU; O;fDr ;k fdUgha vU; O;fDr;ksa dks insu ;k iw.kZdkfyd vij ;k mi&Je dy;k.k vk;qDr fu;qDr dj ldrh gSA ,sls vij ;k mi&Je dY;k.k vk;qDr bl vf/kfu;e ds v/khu ,sls vf/kdkjksa dk iz;ksx rFkk dR̀;ksa dk lEiknu djsaxs] tks ifj'kn] jkT; ljdkj ds vuqeksnu ls] vkns"k }kjk fufnZ'V djsA ifj'kn~ ,slh LFkkuh; lhek;sa Hkh fu/kkZfjr dj ldrh gS] ftuds Hkhrj ,slk dksbZ vij ;k mi&Je dY;k.k vk;qDr bl izdkj fufnZ'V vf/kdkjksa dk iz;ksx ;k drZO;ksa dk lEiknu djsxkA

9&& ¼1½ jkT; ljdkj] fuf/k esa fn;s x;s vFkok ns; /ku ds lEcU/k esa vfHkys[kksa dk fujh{k.k djus ds fy;s lEiw.kZ jkT; vFkok mlds Hkhrj fdlh fufnZ'V {ks= ;k {ks=ksa ds fy;s ,d ;k vf/kd fujh{kd fu;qDr dj ldrh gSA

fujh{kdksa dh fu;qfDr

1- mÙkj izns"k vf/kfu;e la[;k 17 o'kZ 1978 dh /kkjk 6 ¼,d½ }kjk izfrLFkkfirA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 10&15À ¼2½ fujh{kd &

¼d½ ,slh lgk;rk ds lkFk ;fn dksbZ gks] tks og mfpr le>sa fdlh mfpr le; ij fujh{k.k ds fy;s fdlh vf/k'Bku ds fdlh Hkw&xg̀kfn esa izns"k dj ldrk gS( vkSj

¼[k½ ,sls vU; vf/kdkjksa dk iz;ksx dj ldrk gS] tks fu;r fd;s tk;aA 10&& ,sls "krksaZ ds v/khu jgrs gq, tks rnFkZ fu;r dh tk;sa] ifj'kn ,sls vU; vf/kdkfj;ksa rFkk deZpkfj;ksa dh fu;qDr dj ldrh gS ftUgsa og vius dR̀;ksa dk n{krk ls ikyu djus ds fy, vko";d le>saA

vU; vf/kdkfj;ksa rFkk

deZpkfj;ksa dh fu;qfDr

11&& Ikfj'kn~ ds vf/kdkfj;ksa rFkk deZpkfj;ksa dh fu;qfDr dh jhfr vkSj lsok dh

"krsaZ] ftlds vUrxZr osru&dze Hkh gS & deZpkfj;ksa dh lsok dh

"krsZa ¼d½ Je dY;k.k vk;qDr] vij ;k mi&Je dY;k.k vk;qDrksa vkSj fujh{kdksa ds lEcU/k esa ogh gksxh] fu;r dh tk;a( vkSj

¼[k½ /kkjk 10 ds v/khu fu;qDr vU; vf/kdkfj;ksa rFkk deZpkfj;ksa ds lEcU/k esa ogh gksxh] tks fofu;e }kjk vo/kkfjr dh tk;saA

v/;k; 5

fuf/k dk iz"kklu vkSj ys[k s rFkk ys[kk ijh{kk

12&& fuf/k dk iz"kklu rFkk iz"kklu ,slh jhfr ls fd;k tk;sxk] tks fu;r dh tk;A

fuf/k dk iz"kklu rFkk

izcU/k

13&& ;fn fuf/k ds /ku dks vf/kfu;e ds iz;kstukFkZ "kh?kz visf{kr u gks rks] ifj'kn ~ mls bafM;u VªLV ,sDV] 1882 dh /kkjk 20 ds [k.M ls ¼Mh½ vkSj ¼,Q½ esa fufnZ'V fdUgha izfrHkwfr;ksa es afofu;ksftr ldrh gSA

fuf/k dk fofu;kstu ,sDV

la- 2] 1882

14&& Ikfj'kn~] le;≤ ij] jkT; ljdkj dh iwoZ Lohdf̀r ls] vkSj bl vf/kfu;e rFkk rn~/khu] cuk;s x;s fu;eksa ds micU/kksa vkSj ,slh vU; "krksaZ ds] tks jkT; ljdkj }kjk rnFkZ fuf"pr dh tk;s] v/khu jgrs gq,] bl vf/kfu;e ds iz;kstukFkZ dksbZ +_.k ys ldrh gSA

Ikfj'kn dk _.k ysus dk

vf/kdkj

15&& ¼1½ ifj'kn~ fuf/k ds lEcU/k esa ,sls ys[kk cgh rFkk vU; vfHkys[kksa dks j[kok;sxh] tks fu;r fd;s tk;aA

Yks[ks rFkk ys[kk ijh{kk

¼2½ ifj'kn~ vius okf'kZd ys[kk cUnh ds Ik"pkr~ ;Fkk"kD; "kh?kz] ys[kksa dk ,d okf'kZd fooj.k&Ik= ,sls izi= esa vkSj ,sls jhfr ls rS;kj djsxh] tks fu;r dh tk;aA ¼3½ fuf/k] fdlh LFkkuh; izkf/kdj.k dh LFkkuh; fuf/k le>h tk;xh vkSj mldh ys[kk&ijh{kk] LFkkuh; fuf/k ys[kk&ijh{kd] mRrj izns"k }kjk dh tk;sxhA ifj'kn~] ys[kk ijh{kk izfrosnu vkSj ml ij dh x;h dk;Zokgh dh lwpuk jkT; ljdkj dks nsxhA

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 16&22À 16&& jkT; ljdkj] izR;sd o'kZ twu ds eghus esa vFkok rRi"pkr~ ;Fkk"kD; "kh?kz fiNys foRrh; o'kZ ls lEc) ifj'kn~ ds ys[kksa dk ,d fooj.k Ik= vkSj mlds dk;ksaZ dk ,d izfrosnu xtV esa izdkf"kr djsxhA

Yks[kksa rFkk O;; dk

izdk"ku

v?;k; 6

fofo/k

17&& bl vf/kfu;e ds v/khu fuf/k esa ns; dksbZ /kujkf"k] olwyh dh fdlh vU; jhfr ij izfrdwy izHkko Mkys fcuk] ifj'kn dh vksj ls ekyxqtkjh dh cdk;k ds :Ik esa olwy dh tk;xhA

fuf/k esa ns; /kujkf"k;ksa dh

olwyh dh jhfr

18&& ¼1½ jkT; ljdkj] le;≤ ij ifj'kn ~ dks ,sls funs"k tkjh dj ldrh gS] tks mldh jk; esa bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vko";d ;k b'Vdj gksaaA

jkT; ljdkj }kjk ifj'kn

dks funsZ"k

¼2½ ifj'kn~ dk ;g drZO; gksxk fd og mi/kkjk ¼1½ ds v/khu jkT; ljdkj ls izkIr funs"kksa dk ikyu djsaA

19&& ¼1½ ;fn jkT; ljdkj dks ;g lek/kku gks tk; fd ifj'kn ~ us bl vf/kfu;e }kjk vFkok blds v/khu vkjksfir fdlh drZO; dk ikyu djus esa pwd dh gS vFkok vius vf/kdkjksa dk nq#Ik;ksx fd;k gS] rks jkT; ljdkj xtV esa foKfIr }kjk] ifj'kn dk vfrdze.k dj ldrh gS %

dfri; n"kkvksa esa ifj'kn

dk vfrdze.k

IkzfrcU/k ;g gS fd ifj'kn~ dk vfrdze.k foKkfir dju s ds iwoZ] jkT; ljdkj] ;g dkj.k crkus dk fd D;ksa u mldk vfrdze.k dj fn;k tk;] mls mfpr volj nsxh vkSj ifj'kn ds Li'Vhdj.k rFkk vkifRr;ksa ij] ;fn dksbZ gks] fopkj djsxhA ¼2½ vfrdze.k gks tkus ds Ik"pkr tc rd fd ifj'kn~ fu;r jhfr ls iqu% laxfBr u gks tk;] bl vf/kfu;e ds v/khu ifj'kn~ ds vf/kdkjksa dk iz;ksx] drZO;ksa dk ikyu rFkk dR̀;ksa dk laiknu ,sls vf/kdkjh vFkok vf/kdkfj;ksa }kjk fd;k tk;xk] tks mDr iz;kstu ds fy, jkT; ljdkj }kjk fu;qDr fd;s tk;aA

20&& ifj'kn ~ ds lnL;] Je dY;k.k vk;qDr rFkk ifj'kn~ ds vU; lHkh vf/kdkjh vkSj lsod] bafM;u ihuy dksM] 1860 dh /kkjk 21 ds vFkZ esa yksd lsod le>s tk;asxsA Ikfj'kn ds lnL; Je

dY;k.k vk;qDr rFkk

ifj'kn ds vU; lHkh

vf/kdkjh rFkk lsod yksd

lsod gksaxs ,sDV la[;k

45] 1960

21&& dksbZ Okkn] vfHk;kstu ;k fof/kd dk;Zokgh fdlh O;fDr ds fo#) ,sls dk;Z ds fy, ugha dh tk ldsxh] tks bl vf/kfu;e ;k fdlh fu;e vFkok rn~/khu fn;s vFkok fn;s x;s le>s x;s fdlh vkns"k ds v/khu ln~Hkkouk ls fd;k x;k gks vFkok fd;s tkus ds fy, vfHkizsr gksA

Lkn~Hkkouk ds dk;Z djus

okys O;fDr;ksa dk laj{k.k

22&& Ikfj'kn ds fdlh dk;Z vFkok dk;Zokgh ij dsoy bl dkj.k l s u rks vkifRr dh tk;sxh vkSj u og voS/k le>h tk;xh fd mlesa dksbZ fjfDr Fkh vFkok mlds laxBu esa dksbZ nks'k Fkk ;k ckn esa ;g irk pys fd dksbZ O;fDr vuf/kdr̀ :Ik ls mldh dk;Zokfg;ksa esa mifLFkr Fkk] mlus er fn;k ;k vU; izdkj ls Hkkx fy;k FkkA Ikfj'kn ds dk;ksaZ rFkk

dk;Zokfg;ksa dh oS/krk

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 23&25À 23&& mRrj izns"k esa viuh izof̀Rr ds lEcU/k esa] isesUV vkQ ostst ,sDV] 1936 dks /kkjk 8 dh mi/kkjk ¼8½ esa Li'Vhdj.k ds iwoZ fuEufyf[kr izfrcU/kkRed [k.M c<+k fn;k tk;%&&

vf/kfu;e la[;k 4] 1936

^^izfrcU/k ;g gS fd fdlh ,sls dkj[kkus vFkok vf/k'Bku dh n"kk esa ftl ij mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965 ykxw gksrk gks] ,slh leLr olwfy;ka mDr vf/kfu;e ds v/khu LFkkfir fuf/k esa tek dh tk;saxhA** 24&& jkT; ljdkj vFkok jkT; ljdkj }kjk rnFkZ izkf/kdr̀ dksbZ vf/kdkjh] ifj'kn~ dh dk;Z iz.kkyh dk Ik;Zos{k.k djus ds fy, ifj'kn~ ds vfHkys[kksa dks eaxk ldrk gS rFkk mudk fujh{k.k dj ldrk gS vkSj ifj'kn ~ dks ,sls vkns"k ns ldrk gS] tks og b'Vdj le>sA

jkT; ljdkj vFkok

izkf/kd`r vf/kdkjh dk

vfHkys[k vkfn eaxkus dk

vf/kdkj

25&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, xtV esa foKfIr }kjk vkSj iwoZ izdk"ku ds "krksaZ ds v/khu jgrs gq, fu;e cuk ldrh gSA fu;e cukus dk vf/kdkj

¼2½ fo"ks'k :Ik ls vkSj iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr lHkh fo'k;ksa vFkok fdlh ,d dh O;oLFkk dh tk ldrh gS] vFkkZr~&&

¼ad½ /kkjk 3 dh mi/kkjk ¼2½ es afufnZ'V /kujkf"k;ka tek djus dh jhfr] ¼[k½ ifj'kn~ esa lsok;kstdksa rFkk deZpkfj;ksa ds izfrfuf/k;ksa dh la[;k vkSj muds uke&funsZ"ku dh jhfr rFkk "krsaZ]

¼x½ ifj'kn~ esa Lora= ifj'kn~ lnL;ksa dh] ftlds vUrxZr efgyk lnL; Hkh gSa] la[;k ]

¼?k½ ifj'kn~ ds lnL;ksa dks ns; HkRrs]

¼³½ vnRr lap; lEcU/kh nkoksa dh tkap esa /kkjk 6 esa mfYyf[kr izkf/kdkjh ds vf/kdkjksa ls lEc) fo'k;]

¼p½ Je dY;k.k vk;qDr] vij Je dY;k.k vk;qDr] mi&Je dY;k.k

vk;qDr vkSj fujh{kdksa dh fu;qfDr dh "krsaZ]

¼N½ "krsaZ] ftuds v/khu jgrs gq,] ifj'kn ~ ds vU; vf/kdkjh rFkk deZpkjh fu;qDr fd;s tk;s]

¼t½ fuf/k dk izcU/k djus ds fy, fd;s x;s O;; dk Hkqxrku djus dh izfdz;k]

¼>½ fujh{kdksa ds dRkZO; rFkk vf/kdkj]

¼´½ ifj'kn~ ds vf/kdkjksa rFkk dR̀;ksa dk Je dY;k.k vk;qDr] vij ;k mi&Je dY;k.k vk;qDr dks izfrfu/kku rFkk ,slh "krksZa vkSj izfrcU/k] ftuds v/khu jgrs gq,] muds }kjk vf/kdkjksa dk iz;ksx ;k d`R;ksa dk lEiknu fd;k tk lds] ¼V½ bl vf/kfu;e ds v/khu j[ks tkus okys jftLVj rFkk vfHkys[k] ¼B½ okf'kZd ys[kk fooj.k&Ik= vkSj fuf/k ls foRriksf'kr dk;ksaZ ds izfrosnu dk izdk"ku]

¼M½ dksbZ vU; fo'k;] ftls vf/kfu;e ds v/khu fu;r fd;k tkuk gks vFkok fu;r fd;k tk;A

¿mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1965À ¿/kkjk 26&27À ¼3½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e cuk;s tkus ds Ik"pkr~ ;Fkk"kD;

"kh?kz jkT; fo/kku e.My ds izR;sd lnu ds le{k] tc mldk l= gks jgk gks] mlds ,d l= eas ;k ,d ls vf/kd vkuqdzfed l=ksa esa dqy pkSng fnu dh vof/k Ik;ZUr j[ks tk;saxs] vkSj tc rd fd jkT; ljdkj }kjk dksbZ ckn dk fnukad fu/kkZfjr u fd;k tk;] xtV esa izdkf"kr gksus ds fnukad ls ,sls ifj'dkjksa ;k vfHk"kwU;uksa ds v/khu jgrs gq, izHkkjh gksaxs] tks fo/kku e.My ds nksuksa lnu djus ds fy, lger gksa] fdUrq bl izdkj dk dksbZ ifj'dkj ;k vfHk"kwU;u lEc) fu;eksa esa igys dh x;h fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkA 26&& ¼1½ ifj'kn~] jkT; ljdkj dh iwoZ Lohdf̀r ls] xtV esa foKfIr }kjk] bl vf/kfu;e rFkk rn~/khu cuk;s x;s fu;eksa ls laxr fofu;e cuk ldrh gSA

fofu;e

¼2½ fo"ks'k :Ik ls vkSj iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ifj'kn~ fuEufyf[kr dh O;oLFkk djus ds fy, fofu;e cuk ldrh gS &

¼d½ ifj'kn~ ds dk;Z lapkyu ls lEc) izfdz;k(

¼[k½ vnRr lap;ksa ds lEcU/k esa nkos vkeaf=r djus ds fy, uksfVl

izdkf"kr djus dh jhfr(

¼x½ Je dY;k.k vk;qDr] vij Je dY;k.k vk;qDr] mi Je dY;k.k

vk;qDr rFkk fujh{kdksa dks NksM+dj] ifj'kn~ ds vU; vf/kdkfj;k sa rFkk deZpkfj;ksa dh fu;qfDr dh jhfr rFkk "krsZa( vkSj

¼?k½ dksbZ vU; fo'k;] ftldh O;oLFkk fofu;e }kjk dh tkuh gks vFkok dh tk ldrh gksA

27&& mRrj izns"k Je dY;k.k fuf/k vf/kfu;e] 1956 fujLr fd;k tkrk gSA mRrj izns"k vf/kfu;e la[;k 37] 1956 dk

fujlu

THE UTTAR PRADESH LABOUR WELFARE FUND ACT, 1965

[U. P. ACT No. XIV OF 1965]

[Passed in Hindi by the Uttar Pradesh Legislative Council on April 21, 1965 and by the Uttar Pradesh Legislative Assembly on April 29, 1965. Received the assent of the President on July 20, 1965 under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary, dated July 26, 1965.]

ACT

to consolidate and amend the law relating to the establishment and operation of a fund for promoting welfare of labour in Uttar Pradesh.

It is hereby enacted in the Sixteenth 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 Labour Welfare Fund, Act, 1965.

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

(3) It shall come into force on such date²as the State Government may, by notification in the Gazette, appoint in this behalf. Definitions 2. In this Act, unless there is anything repugnant in the ,subject or context—

(1) "Board" means the Uttar Pradesh Labour Welfare Board constituted under section 4;

(2) "employee" means any person who is employed, in or establishment for hire or reward to do any work skilled, unskilled, manual or clerical and also includes a person so employed to do any supervisory work If his wages do not exceed four hundred rupees per month;

(3) "employer" means any person who employs either directly or through another person either on behalf of himself or any person one or more employees in an establishment and includes-

(a) in a factory, any person named under section 7(1)(f) of the Factories Act, 1948, as a manager;

(b) in an establishment carried on by or under the authority of the Government, the person or authority appointed for the supervision and control of employees and where no person or authority is so appointed, the Head of the Department concerned ;

(c) in any other establishment, any person responsible to the owner of the establishment for the supervision and Control of the employees or for the payment of wages;

1. For Statement of Objects and Reasons, see Uttar Pradesh Gazette Extraordinary, dated March 31, 1965.

2 . The Act came into force w.e,f. November 16, 1965 in the whole of Uttar Pradesh vide notification no. 1698 (LL)XXXVI (D)-263 (LL)-65, dated Nov. 10, 1965.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 2]

(4) "establishment" means a factory, a plantation or any other establishment, other than an establishment (not being a factory) of the Central or the State Government, which carries on any business or trade or any work in connexion with or ancillary thereto and which employs or on any working day during the preceding twelve months employed such number of persons as may be prescribed from time to time;

(5) "factory" means a factory as defined in section 2(m) of the Factories Act, 1948;

(6) "Fund" means the Uttar Pradesh Labour Welfare Fund established under section 3;

(7) "Inspector" means Inspector appointed under section 9 ;

(8) "Labour Welfare Commissioner" means the Labour Welfare Commissioner appointed under section 8 ;

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

(10) "regulations" and "rules" respectively mean the regulations and rules made under this Act ;

(11) "State Government" means the Government of Uttar Pradesh;

(12) "unpaid accumulations" means all sums due to the employees but not paid to them within a period of [two years]¹from the date on which they become due, whether before or after the Commencement of this Act, including wages, gratuity and house allowance, if any, payable to them by the employer, but not including the amount of contribution, if any, paid by an employer, to provident fund established under the Employees Provident Funds Act, 1952 ; and

(13) "wages" means all remuneration capable of being expressed in terms of money which would, if the terms of contract of employment, express or implied, were fulfilled, be payable to a person employed in respect of his employment' or of work done in such employment, but does not include --

(a) the value of---

(i) any house accommodation, supply of light, or water or medical facilities; or

(ii) any other amenity or any service excluded in this behalf by a general or special order of the State Government; or

(b) any contribution paid by the employer to any pension fund or provident fund or under any scheme of social insurance; or

(d) any sum paid to the person employed to defray special expenses entailed on him by the nature of his employment; or

(e) any gratuity payable on discharge.

1 . Substituted by section 2 of U.P. Act No. 1 7 of 1 978.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 3-4]

CHAPTER II

ESTABLISHMENT OF FUND AND BOARD

Establishment of U.P. Labour Welfare Fund

3. (1) As soon as may be after the commencement of this Act, the State Government shall establish a fund to be called the Uttar Pradesh Labour Welfare Fund.

(2) The Fund shall consist of --

(a) all fines realised from or payable by the employees;

(b) unpaid accumulations transferred to the Fund under section 6 ;

(d) any grants made to the Fund by the State Government;

(e) any voluntary donation or contribution made to the fund by any person;

(f) any sums borrowed under section 14; and

(g) any other money paid or payable into the Fund;

(3) If any amount is set apart or any fund is established by the employer of an establishment for the welfare of the employees thereof, the same may, on the request of the employer and with the approval of the State Government be transferred to the Fund.

(4) The sums specified in sub-section (2) shall be collected in such manner as may be prescribed.

Constitution of

Board, and

term of its

members

4. (1) As soon as may be after the commencement of this Act, the State Government shall, by notification in the gazette, establish a Board to be called the Uttar Pradesh Labour Welfare Board,

(2) The Board shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power to, acquire and hold property, both movable and immovable, and may sue and be sued by that name,

(3) The Board shall consist of the following: ---

(a) a Chairman to be nominated by the State Government;

(b) such equal number of representatives of employees and employers as may be prescribed, to be nominated by the State Government in such manner and subject to such conditions as may be prescribed;

(c) such number of independent members including women members as may be prescribed, to be nominated by the State Government; and

(d) the Labour Welfare Commissioner or any other officer nominated by the State Government, to act as ex-officio Member- Secretary to the Board.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 5-6]

(4) The term of the Chairman or any other members of the Board nominated under clause (b) or clause (c) of sub-section (3) shall be three years commencing on the date on which the nomination is notified in the Gazette :

Provided that the term of office of a member nominated to fill a casual vacancy shall be the remainder of the term of the member against whose vacancy he is nominated.

(5) A member may resign his office by giving notice thereof in writing to the State Government, and on such resignation being accepted, such member shall be deemed to have vacated his office.

(6) The allowances, if any, payable to the members of the Board shall be such as may be prescribed.

[(7) The quorum to constitute a meeting of the Board shall be one-fifth of the total number, of members of the Board for the time being :

Provided that when it becomes necessary to postpone any, business at the meeting for want of quorum, the Chairman shall adjourn the meeting to another date, and the business postponed for want of the quorum shall be transacted on such date, or, in the event of a further adjournment of the meeting to a subsequent date, on such subsequent date, notwithstanding any deficiency in the number of members present.]¹

Disqualification

-s and removal

5. (1) No person shall be nominated or shall continue to be a member of the Board if he-

(a) is a salaried official of the Board ; or

(b) has at any time been adjudged insolvent;

(d) has been convicted of an offence involving moral turpitude.

(2) The State Government may remove from office any member who-

(a) is or has become subject to any of the disqualifications mentioned in sub-section (1) ; or

(b) remains absent without leave of the Board at more than three consecutive meetings of the Board; or

(3) of section 4, no more fulfils the conditions of his nomination.

CHAPTER III

UNPAID ACCUMULATIONS AND APPLICATION OF FUND

Unpaid accumulations and claims thereto

6. (1) Notwithstanding anything contained in any other law in the time being in force or in may contract or instrument, all unpaid accumulations shall be paid to the Board which shall keep a separate account therefor until claims thereto have been decided under the succeeding provisions of this section.

1 . Substituted by section 3 of U.P. Act No. 1 7 of 1 978.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 6] Act No. IV of

1936

Act No. V of

1908

(2) The unpaid accumulations paid to the Board under sub-section (1) shall discharge the employer of the liability in respect thereof but to the extent only of the amount so paid to the Board, and the liability to make that payment to the employees or their legal representative to the extent aforesaid shall, subject to the succeeding provisions of this section, be deemed to be transferred to the Board.

(3) As soon as may be after the payment of any unpaid accumulations to the Board under sub-section (1), the Board shall, by notice, which shall contain all such particulars as may be prescribed, and which shall be published in the manner laid down in sub-section (4), invite claims by employees or their legal representatives, as the case may be, for any payment due to them out of the unpaid accumulations so paid to the Board.

[(4) At least once in three months, the notice under sub-section (3) shall, during a period of six months from the date of the payment of the unpaid accumulations to the Board, be-

(a) exhibited on the notice board of the establishment in with the unpaid accumulations were earned;

(b) sent to the employee, by registered post, at his permanent address; and

(5) If any question arises whether the notice referred to in sub-section (3) was published as required by sub-section (4), certificate of the Board that it was so published shall be conclusive.

(6) If a claim in respect of any amount of unpaid accumulations is received [within one year from the date of the first notice]²in respect of such amount, the claim shall be transferred by the Board to the authority appointed under section 15 of the Payment of Wages Act, 1936, having jurisdiction in the area in which the establishment is situated, which shall proceed to hear and determine the claim.

(7) The authority hearing any claim filed under sub-section (6) shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters; namely-

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

(b) requiring the discovery and production of documents and

(8) If the authority aforesaid is satisfied that a claim in respect of any amount out of the unpaid accumulations is valid, it shall order that such amount shall be paid by the Board to the person or persons mentioned in such order and thereupon the Board shall make the payment accordingly. The decision of the authority, subject to the result of appeal, if any, under sub-section (9) shall be final.

1 . Substituted by section 4(i) of U.P. Act No. 1 7 of 1 978.

2 . Substituted by section 4(ii) ibid.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 7]

(9) If a claim for payment out of the unpaid accumulations is refused the claimant shall have a right of appeal before the District Judge of the District in which the establishment is situate. The appeal shall lie within sixty days from the date of the order of the authority. The decision of the District Judge in such appeal shall be final.

(10) Out of the unpaid accumulations in respect of which claims have been invited under sub-section (3), the amount for which no claim has been made within the time specified in sub-section (6) or in respect of which the claims filed as aforesaid have been finally rejected, shall be deemed to be the abandoned property and shall vest in the State as bona vacantia and shall be deemed to be transferred to and form part of the Fund.

Purposes for

which Fund

may be utilized

7. (1) The Fund shall vest in, and be held and applied by, the Board for carrying out the purposes of this Act.

(2) Without prejudice to the generality of sub-section (1), the moneys in the Fund may be utilized by the Board for the benefit of the labour to defray expenditure on the following, namely--

(a) community and social education centres including reading rooms and libraries;

(b) public baths and washing places;

(d) educational facilities for women and children and education of adults;

(e) games and sports ;

(f) excursions, tours and holiday homes ;

(g) entertainment and other forms of recreations

(h) home industries and subsidiary occupations for women and unemployed persons ;

(i) allowances of the members of the Board and the pay and allowances of the officers and other employees of the Board;

(j) setting up credit, consumers and multipurpose co-operative societies;

(k) corporate activities of a social nature ;

(l) facilities for preparation and processing of food materials ;

(m) provision of housing facilities and their improvements;

(n) such other objects as would, in the opinion of the Board, improve the conditions of living of labour; [(o) subject to a maximum of such percentage as the State Government may by notification specify, on the service and publication of notice under sub-section (4) of section 6 :]¹

Provided that the fund shall not be utilized in financing any measure which any employer is required under any law, for the time being in force, to carry out.

1 . Substituted by section 5 of U.P. Act No. 1 7 of 1 978.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 7A-9]

(3) The Board may, with the approval of the State Government, make n grant out of the Fund to any employer, any Local Authority or any other body in aid of any such activity for the welfare of labour as may be approved by the State Government in this behalf.

(4) If any question arises whether any particular expenditure is or is not debatable to the Fund, the matter shall be referred to the State Government and the decision of the State Government thereon shall be final.

(5) It shall be lawful for the Board to continue, subject to approval of the State Government, any activity financed from any amount set a part by any employer, or from any fund established by him, for the welfare of the employees, if such amount or fund is transferred to the Board under sub- section (3) of section 3.

[Advance from

unpaid

accumulations

7-A The Board may with the previous approval of the State Government withdraw, out of the unpaid accumulations, an amount not exceeding five percent thereof for the purposes of defraying the expenditure in inviting claims of the employees on publication of notice under sub-section (4) of section 6.]¹

CHAPTER IV

APPOINTMENT AND POWERS OF OFFICERS AND STAFF

Appointment and powers of labour Welfare Commissioner and additional or deputy

Labour

Welfare

Commissioner

8. (1) The Labour Welfare Commissioner shall be the Principal Executive Officer of the Board and shall be appointed by the State Government.

(2) The Labour Welfare Commissioner shall ensure that the provisions of this Act and the rules made thereunder are duly carried out and for this purpose he shall have the power to issue such orders, not inconsistent with the provisions of this Act and the rules made thereunder, as he deems fit including any order implementing the decision taken by the Board under this Act or the rules made thereunder.

(3) The State Government may appoint one or more officers of Labour Welfare Department or any other person or persons as ex-offficio or whole time Additional or Deputy Labour welfare Commissioner. Such Additional or Deputy Labour welfare Commissioner shall, under the supervision and direction of the Labour welfare Commissioner, exercise and discharge such powers and functions of the Labour welfare Commissioner under this Act as the Board may, with the approval of the State Government by order specify. The Board may define the local limits within which any such Additional or Deputy Labour Welfare Commissioner shall exercise and discharge the powers and functions so specified.

Appointment

of Inspectors

9. (1) The State Government may appoint one or more Inspector for the whole of the State or for any specified area or areas therein to inspect records in connection with the sums paid or payable in the Fund.

1 . Substituted by section 6(i) of U.P. Act No. 1 7 of 1 978.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 10-15]

(2) The Inspector may-

(a) with such assistance, if any, as he thinks fit, enter at any reasonable time, any premises of an establishment for the purposes of inspection; and

(b) exercise such other powers as may be prescribed. Appointment

of other

officers and

employees

10. Subject to such conditions as may be prescribed in this behalf the Board may appoint such other officers and employees as it considers necessary for the efficient performance of its functions.

Conditions of

service of

employees

11. The method of appointment and the conditions of service including the scales of pay of the officers and employees of the Board, shall--

(a) as respects the Labour Welfare Commissioner, Additional or Deputy Labour Welfare Commissioner and Inspectors, be such as may be prescribed ; and

(b) as respects other officers and employees appointed under section 10, be such a s may be determined by regulations.

CHAPTER V

ADMINISTRATION OF THE FUND AND ACOUNTS AND AUDIT

Administratio- n and

management of the fund

12. The Fund shall be managed and administered in such manner as may be prescribed.

Investment of

fund

Act No. II of

1882

13. Where the moneys in the Fund are not required for being applied at an early date to the purposes of the Act, the same may be invested by the Board in any securities specified in clauses (a) to (d) and (f) of section 20 of the Indian Trusts Act, 1882.

Power of

Board to

borrow

14. The Board may, from time to time, with the previous sanction to the State Government and subject to the provisions of this act and the rules made thereunder and to such other conditions as may be fixed by the State Government in this behalf, borrow any sum required for the purposes of this Act.

Accounts and

Audit

15. (1) The Board shall cause to be maintained such books of account and other records in relation to the Fund, as may by prescribed.

(2) The Board shall, as soon as may be after the closing of its annual accounts, prepare an annual statement of accounts in such form and manner as may be prescribed.

(3) The Fund shall be deemed to be a local fund of a Local Authority and be audited by the Examiner, Local Fund Accounts, Uttar Pradesh. The audit report and the action taken thereon shall be intimated by the Board to the State Government.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 16-22] Publication of

accounts and

expenditure

16. The State Government shall publish in the Gazette, each year in the month of June or as early thereafter as may be, a statement of accounts and report of the activities of the Board relating to the previous financial year.

CHAPTER VI

MISCELLANEOUS

Mode of recovery of sums payable into Fund

17. Any sum payable into the Fund under this Act shall, without, prejudice to any other mode of recovery, be recoverable on behalf of the Board as an arrear of land revenue

Directions by

State

Government to

Board

18. (1) The State Government may, from time to time, issue to the Board such directions as, in its opinion, are necessary or expedient for Carrying out the purposes of this Act.

(2) It shall be the duty of the Board to comply with the directions received by it from the State Government under sub-section (1).

Supersession

of Board in

certain cases

19. (1) Where the State Government is satisfied that the Board has made default in performing any duty imposed on it by or under this Act or has abused its powers, the State Government may, by notification in the Gazette, supersede the Board :

Provided that before notifying the super session of the Board, the State Government shall give a reasonable opportunity to it to show cause why it should not be superseded and shall consider the explanations and objections; if any, of the Board.

(2) After the super session of the Board, and until it is reconstituted, which shall be done in the prescribed manner, the powers, duties and functions of the Board under the Act shall be exercised or performed by such officer or officers as may be appointed by the State Government for the purpose. Members of

Board, labour

Welfare

Commissioner

and all other

officers and

servants of

Board to be

public servants

Act no. 45 of

1860

20. The members of the Board, the Labour Welfare Commissioner and all other officers and servants of the Board shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860. Protection to

persons acting

in good faith

21. No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or any rule or order made or deemed to be made thereunder.

Validity of the

acts and

proceedings of

the Board

22. No act or proceeding of the Board shall be questioned or deemed to be invalid by reason merely of any vacancy in or any defect in the constitution of the Board or that it is discovered subsequently that some person who was not entitled so to as attended, voted or otherwise took part in the proceedings.

[The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 23-25] Amendment of

section 8 of

Act IV of 1936

23. In sub-section (8) of section 8 of the Payment of Wages Act, 1936, the following proviso shall, in its application to Uttar Pradesh, be inserted before the explanation :--

"Provided that in the case of any factory or establishment to which the Uttar Pradesh Welfare Fund Act, 1965, applies all such realizations shall be paid into the Fund established under the said Act."

Power of State

Government of

authorized

officer to call

for records etc.

24. The State Government or any officer authorized by the State Government in this behalf may, for supervising the working of the Board, call for the records of the Board, inspect the same, and give such direction to Board as it may consider expedient.

Power to make

rules

25. (1) The State Government may, by notification in the Gazette and subject to the condition of previous publication, make rules to carry 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) manner of collection of sums specified in sub-section (2) of section 3;

(b) number of representatives of employers and employees on the Board and manner and conditions of their nominations;

(d) allowances payable to the members of the Board;

(e) matters relating to powers of the authority referred to in section 6 in the investigation of claims to unpaid accumulations;

(f) terms and conditions of appointment of Labour Welfare Commissioner, Additional Labour Welfare Commissioner, Deputy Labour Welfare Commissioners and Inspectors;

(g) conditions subject to which other officers and employees may be appointed by the Board;

(h) the procedure for defraying expenditure incurred in administering the Fund ;

(i) the duties and the powers of the Inspectors;

(j) delegation of powers and functions of the Board to the Labour Welfare Commissioner, Additional or Deputy Labour Welfare Commissioner and conditions and limitation subject to which power may be exercised or functions discharged by them ;

(k) registers and records to be maintained under this Act;

(l) the publication of the annual statement of accounts and report of the activities financed from the Fund;

(m) any other matter which under this Act has to be or may be prescribed. [The Uttar Pradesh Labour Welfare Fund, Act, 1965] [Section 26-27]

(3) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while It is one session, for a total period of fourteen days, extending in its one session or more than one successive session and shall unless some later date is appointed by the State Government, take effect from the date of their publication in the Gazette subject to such modification of annulments as the two Houses of the Legislature may agree to make so however, that any such modifications or annulments shall be without prejudice to the validity of anything previously done thereunder.

Regulations 26. (1) The Board may, with the previous sanction of the State Government, make regulations, by notification in the Gazette, consistent, with the provisions of this Act and the rules made thereunder.

(2) In particular and without prejudice to the generality of the foregoing power, the Board may make regulations providing for --

(a) procedure in regard to the transaction of business of the Board;

(b) manner of publication of notices inviting claims to unpaid accumulations;

(c) method and terms and conditions of appointment of officers (other than Labour Welfare Commissioner, Additional Labour Welfare Commissioner, Deputy Labour Commissioner and Inspectors), and employees of the Board; and

(d) any other matter which has to be or may be provided for by regulations.

Repeal of U.P.

Act XXXVII

of 1956

27. The Uttar Pradesh Labour Welfare Fund Act, 1956 is hereby repealed. -----------------------------------------------------------------------