307
THE UTTAR PRADESH RURAL HOUSING BOARD ACT, 1982
[U.P. ACT NO. 27 OF 1983]
[As passed by the Uttar Pradesh Legislature Assembly]
AN
ACT
to provide for the establishment, incorporation and functioning of a Housing and Development Board primarily for the rural areas in Uttar Pradesh. IT IS HEREBY enacted in the Thirty-fourth Year of the Republic of India as follows:--
CHAPTER I
Preliminary
Short title, extend and commencement 1- (1) This Act may be called the Uttar Pradesh Rural Housing Board Act, 1983.
(2) It extends to the whole of Uttar Pradesh, excluding areas and lands owned, requisitioned or taken on lease by the Central Government for the purpose of defence.
(3) It shall come into force on such date as the State Government may, by notification, appoint in this behalf.
Definitions 2- In this Act-
(a) "Board" means the Uttar Pradesh Rural Housing Board established under section 3;
(b) "Chairman" means the Chairman of the Board;
(c) "Housing Scheme" means a housing scheme prepared in accordance with the provisions of this Act;
(d) "land" includes benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;
(e) "member" means a member of the Board and includes a Chairman;
(f) "prescribed" means prescribed by rules;
(g) "programme" means the annual housing programme prepared by the Board under section 25;
(h) "rural area" means the area of a district excluding -
(i) every city as defined in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959,
(ii) every municipality as defined in the United Provinces Municipalities Act, 1916,
(iii) every notified area as defined in the United Provinces Municipalities Act, 1916,
(iv) every town area declared and defined under the United Provinces Town Areas Act, 1914,
308
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 3-4]
(v) area declared as "development area" under section 3 of the Uttar Pradesh Urban Planning and Development Act, 1973,
(vi) area covered by any housing or improvement scheme under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965.
(vii) area covered by any housing or improvement scheme under any other enactment;
unless the State Government, after consultation with the competent authority under the aforesaid relevant enactment, declares any such area or part of the area for the purposes of this Act;
(i) "Tribunal" means a tribunal constituted under section 40.
CHAPTER II
Establishment of the Board
Power to establish Rural Housing Board 3- (1) With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be established for the rural areas of the State, a Board by the name of the Uttar Pradesh Rural Housing Board.
(2) The Board shall be a body corporate and for the purposes of this Act, and any other law for the time being in force including the Land Acquisition Act, 1894, it shall be deemed to be a local authority.
Composition
of the Board
4- (1) The Board shall consist of the following members, namely :-
{(a) one person to be nominated as Chairman by the State Government;}1
- Chairman
(b) Three non-official persons to be nominated as members by the State Government;
- Member
(c) Adyaksh, Uttar Pradesh Avas Evam Vikas Parishad, ex- officio;
- Member
(d) Director, Central Building Research Institute, Roorkee (Saharanpur), ex-officio;
- Member
(e) Secretary, Finance Department, Government of Uttar Pradesh, ex-officio;
- Member
(f) Secretary, Planning Department, Government of Uttar Pradesh, ex-officio;
- Member
(g) Secretary, Institutional Finance Department, Government of Uttar Pradesh, ex-officio;
- Member
(h) Secretary, Harijan Sahayak and Social Welfare Department, Government of Uttar Pradesh, ex-officio; - Member
(i) Principal, Government Arts College, Lucknow, ex-officio; - Member
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[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 5-7]
(j) Director, Building Organization, Ministry of Works and Housing, Government of India, ex-officio; - Member
(k) Chief Engineer, Rural Engineering Service, ex-officio; - Member
(l) Senior Architect, Uttar Pradesh Avas Evam Vikas Parishad, ex-officio;
- Member
(m) Advisor, Project Planning, Uttar Pradesh Development Systems Corporation Ltd., ex-officio;
- Member
(n) Rural Housing Commissioner, Uttar Pradesh Housing Board, ex-officio;
- Member
(2) An officer referred to in clauses (e), (f), (g) and (h) of sub-section (1) may, instead of attending a meeting of the Board himself, depute an officer next junior to him available in his department to attend the meeting. The officer so deputed shall have the right to take part in the proceedings of the meeting and shall also have the right to vote.
(3) The nomination of the members other than ex-officio members shall be notified in the Gazette.
(4) A member of the Board, other than ex-officio, member, may at any time, resign his office by writing under his signature to the State Government, but the resignation shall not take effect until it is accepted.
Terms and
conditions of
membership
5- (1) The term of every member, other than ex-officio member, shall be three years unless it is determined earlier by the State Government by a notified order.
(2) The members of the Board may be paid such allowances as may be prescribed.
(3) The allowances payable under this section shall be paid from the fund of the Board.
Power to fill
temporary
vacancy in
the office of
Chairman
6- (1) When there is a temporary vacancy in the office of the Chairman, the State Government may appoint another person to act as Chairman during the period of such vacancy, and the person so appointed shall, for the purposes of this Act, be deemed to be the Chairman.
(2) If any member of the Board other than the Chairman is by infirmity or otherwise rendered temporarily incapable of carrying out his duties or is absent on leave or on any other ground not resulting in the cessation of his membership, the State Government may appoint another person to officiate for him and carry out his function under this Act, or any rule or regulation made thereunder. Disqualification
for
membership
7- (1) A person shall be disqualified for being appointed or continuing as a member of the Board if he;
(a) holds, except as provided in sections 5 and 6, any office of profit under the Board;
(b) is of unsound mind;
(c) is an undercharged insolvent;
(d) has been convicted for an offence involving moral turpitude;
310
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 8-10]
(e) has directly or indirectly by himself or be any partner, employer or employee, any share or interest, whether pecuniary or of any other nature in any contract or employment with, by or on behalf of the Board;
(f) is a director, secretary, manager or other salaried officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of the Board.
(2) A person shall not be disqualified under clause (e) or clause (f) of sub-section
(1) or be deemed to have any share or interest in any contract or employment within the meaning of the said clauses, by reason only of his or the incorporated company of which he is a director, secretary, manager or other salaried officer, having a share or interest in -
(a) any sale purchase, lease or exchange of immovable property or any agreement for the same:
(b) any agreement for loan of money or any security for payment of money only;
(c) any newspaper in which any advertisement relating to the affairs of the Board is published;
(d) the occasional sale to the Board, up to a value not exceeding ten thousand rupees in any one year, of any article in which he or the company regularly trades. Explanation— A person shall not deemed to have any share or interest in any contract or employment with, by or on behalf of, the Board by reason only of his being a shareholder of a company which has such share or interest. Disqualific
ation from
participati
ng in
Board's
proceeding
s.
8- (1) A member of the Board or of a committee appointed by the Board who -
(a) has any share or interest of the nature described in clause (e) or clause (f) of sub-section (1) of section 7 in respect of any matter, or
(b) has acted professionally in relation to any matter on behalf of any person having therein any such share or interest as aforesaid, shall not, notwithstanding anything contained in sub-section (2) of section 7, vote or take part in any proceeding of the Board or of its committee relating to such matter.
(2) If any member of the Board or of its committee has directly or indirectly any interest in any land situated in any area comprised in any of the schemes framed under this Act, or in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any meeting of the Board or its committee in which any matter relating to such land is considered.
Certain
acts
not to be
invalid
9- Any disqualification of or defect in the appointment of any person as a member of the Board or any vacancy or defect in the constitution of the Board, shall not vitiate or invalidate any act or proceeding of the Board if such act or proceeding is otherwise in accordance with the provisions of this Act.
Rural
Housing
Commissi
oner
10
-
(1) There shall be a Rural Housing Commissioner appointed by the State Government for the purposes of this Act.
(2) The conditions of service of the Rural Housing Commissioner shall be such as may be prescribed. He shall be remunerated from the fund of the Board.
311
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 11-15] Officers and
servants of
Board
11- (1) Subject to such control and restriction as may from time to time be imposed by the State Government, by special or general orders, the Board may appoint such officers and servants as it considers necessary for the efficient performance of its functions.
(2) The terms and conditions of service of the officers and servants appointed under sub-section (1) shall be such as may be prescribed.
(3) The Board may, with the previous approval of the State Government, appoint a servant of the Central or State Government or of a local authority on any of the posts under it on such term and conditions as may be agreed upon. Control over
Board's
employees
12- Subject to the provisions of this Act and the rules made thereunder, the Rural Housing Commissioner shall exercise supervision and control over all the officers and servants of the Board.
Delegation of
powers
13- (1) Subject to the provisions of this Act and the rules, the Board may by general or special order delegate, either unconditionally or subject to such conditions, including the conditions of review by itself, as may be specified in the order to any committee appointed by it or to the Rural Housing Commissioner or to any other officer of the Board such of its powers and duties under this Act, as it may deem necessary.
(2) Subject to the provisions of this Act and the rules, the Rural Housing Commissioner may by general or special order delegate, either unconditionally or subject to such conditions, including the condition of review by himself, as may be specified in the order, to any officer of the Board such of his powers and duties under this Act, not being powers and duties delegated to him under sub-section (1), as he may deem necessary.
CHAPTER III
Housing Scheme
Framing of Housing Scheme
14- (1) Whenever the Board is of opinion that it is necessary or expedient to meet the need for housing accommodation in any area, the Board may frame a housing scheme.
(2) Such scheme shall specify the lay-out of the area where the houses are to be constructed and may provide for the building of houses by the Board and by others.
(3) The Board may lease out or sell, including sale on hire-purchase basis, any house so built by the Board.
(4) The Board may provide in the area roads, streets, drainage, water-supply, street lighting, community buildings and other amenities. Inclusion of
areas other
than rural
areas in the
scheme
15- If the Board, while framing a housing scheme in respect of a rural area, considers it necessary for the purpose of construction of houses under the scheme to include, in the scheme, an area which is contiguous to such rural area but which is not a rural area, notwithstanding anything contained in this Act or any other law for the time being in force, the State Government may, after consultation with the competent authority within whose jurisdiction such land lies, declare such land to be rural area for the purposes of this Act and, and such declaration, it shall be lawful for the Board to include such area in the scheme.
312
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 16-17] Matters to be
provided in
the Housing
scheme
16- Notwithstanding anything contained in any other law for the time being in force, a housing scheme may provide for all or any of the following matters, namely -
(a) acquisition by purchase, exchange or otherwise of any property necessary for or affected by the execution of the scheme;
(b) laying out or relaying out of any land comprised in the schemes;
(c) distribution or redistribution of sites belonging to owners of property comprised in the scheme;
(d) clearance or demolition of dwellings or portions of dwellings unfit for human habitation;
(e) demolition of buildings or portions of buildings causing obstruction in the proposed layout;
(f) construction and re-construction of buildings;
(g) sale (including sale on hire purchase basis), letting or exchange of any property comprised in the scheme;
(h) construction or alteration of roads, streets, lanes, bridges, culverts and cause-ways;
(i) drainage, water supply or lighting of the area included in the scheme;
(j) shops, schools, parks, playing grounds and open spaces for the benefit of any area comprised in the scheme or any adjoining area, and the enlargement of existing parks, playing grounds, open spaces and approaches;
(k) sanitary arrangements required for the area comprised in the scheme, including the conservation and prevention of any injury or contamination of rivers or other sources and means of water supply;
(l) accommodation for members of scheduled castes, scheduled tribes, socially and educationally backward classes of people , agricultural labourers, economically weaker sections of the people and any other class of inhabitants;
(m) advance of loans for the purposes of the scheme;
(n) facilities for communication and transport;
(o) collection of such information and statistics as may be necessary for the purposes of this Act;
(p) any other matter which may be prescribed. Restrictions
on the
Housing
Schemes
17- (1) Subject to the provisions of section 15 no housing scheme shall be made under this Act for any area for which a housing or an improvement scheme has been sanctioned by the State Government under any enactment for the time being in force nor shall any such housing scheme contain anything which is inconsistent with any of the matters included in a town planning scheme sanctioned by the State Government.
(2) If any dispute arises whether a housing scheme made under this Act includes any area included in housing or an improvement scheme or contains anything inconsistent with any matter included in a town planning scheme referred to in sub-section (1), the decision of State Government shall be final.
313
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 18-21] Notice of
Housing
schemes
18- (1) When any housing scheme has been framed, the Board shall prepare a notice to that effect specifying-
(a) the boundaries of the area comprised in the scheme;
(b) the dates, hours and place or places at which a map of the area particulars of the scheme, and details of the land proposed to be acquired may be seen; and
(c) the date by which objections to the scheme may be made.
(2) The Board shall-
(a) cause the said notice to be published weekly for three consecutive weeks in (i) the Gazette and (ii) two daily newspapers, having circulation in the area comprised in the scheme at least one of which shall be a Hindi newspaper; and
(b) send a copy of the notice to the local authority or authorities within whose jurisdiction the area comprised in the scheme lies.
(3) The Rural Housing Commissioner shall cause copy of any document referred to in clause (b) of sub-section (1) to be delivered to any applicant on payment of such fee as may be provided by regulations
Notice of
proposed
acquisition
19- Within six weeks from the date on which any notice is first published under section 18 in respect of any housing scheme, the Board shall serve a notice in such form, on such persons or classes of persons and in such manner as may be prescribed, stating that the Board proposes to acquire any specified land or building for the execution of the scheme.
Objections 20- (1) Any local authority to whom a copy of the notice has been sent under clause
(b) of sub-section (2) of section 18 may, within sixty days from the receipt of the copy of the notice, file any objection against the scheme.
(2) Any person on whom a notice under section 19 has been served may, within thirty days from the service of the notice, or within such further time as the Board may, for sufficient cause, allow, make an objection in writing to the Board against the scheme or the proposed acquisition.
(3) Any other person may file an objection against the scheme within the time specified in the notice under section 18.
Abandonment,
modification
or sanction of
scheme
21- (1) After considering the objections, if any, received in pursuance of the foregoing provisions and after giving an opportunity of being heard to the objectors, the Board may, so far as may be, within six months from the date of receipt of the last such objection, either abandon the scheme, or submit it to the State Government for sanction with such modifications, if any, as the Board may suggest.
(2) The State Government may sanction with or without modifications, or refuse to sanction, or return for re-consideration, any scheme submitted to it under sub-section (1).
(3) If a scheme, returned for reconsideration under sub-section (2), is modified by the Board it shall be republished in accordance with section 18—
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[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 22-24]
(a) if the modification affects the boundaries of the area comprised in the scheme or involves acquisition of any land or building not previously proposed to be acquired; or
(b) if the modification is, in the opinion of the Board, of sufficient importance to require republication;
and, on such republication, the procedure prescribed in section 19 and section 20 shall, so far as may be applicable, be followed as if the republication were an original publication under section 18.
Commencement
of scheme
22- (1) Whenever the State Government sanctions a housing scheme, it shall be notified in Gazette.
(2) The notification, under sub-section (1), in respect of any scheme shall be conclusive evidence that the scheme has been duly framed and sanctioned.
(3) The scheme shall come into force on the date of the notification under sub- section (1).
Alteration
of scheme
23- (1) At any time after a housing scheme has come into force and before it is fully executed, the Board may for reasons to be recorded alter or cancel it:
Provided that-
(a) before making any alteration in a housing scheme which involves acquisition, otherwise than by agreement, of any land or building not proposed to be acquired in the original scheme, the Board shall serve a notice, in such form, on such persons or classes of persons and in such manner, as may prescribed, of the proposed alteration, and consider the objection, if any, received in pursuance of the notice within thirty days from the service of the notice or within such further time as the Board may, for sufficient cause, allow, and give an opportunity of being heard to the objectors;
(b) no scheme shall be altered or cancelled without the previous sanction of the State Government.
(2) Any alteration or cancellation of a scheme under sub-section (1) shall be notified in the Gazette and have effect from the date of such notification, so, however, that any such modification shall be without prejudice to the validity of anything previously done under the original scheme.
Restriction on
building in
area proposed
for or
comprised in a
scheme
24- (1) Where a notice has been published under section 18 in respect of a housing scheme, no person shall, until the scheme is abandoned, or sanctioned, and if the scheme has come into force, during a period of two years from the date of its commencement, erect, re-erect, add to, or alter any building or otherwise develop any land in the area comprised in the scheme except in accordance with the scheme and subject to such restrictions and conditions as the Rural Housing Commissioner may, upon an application for permission in this behalf, by order impose.
(2) A person aggrieved by an order of the Rural Housing Commissioner, refusing permission or imposing restrictions or conditions under sub-section (1), may, within such time as may be prescribed, appeal to the Board whose decision thereon shall be final.
315
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 25-30] Annual
budget and
housing
programme
25- (1) Before the first day of December in each year, the Board shall prepare and forward to the State Government in such form as may be prescribed-
(i) a programme;
(ii) a budget for the next year.
(2) The programme shall contain-
(a) such particulars of housing scheme which the Board proposes to execute whether in part or whole during the next year as may be prescribed;
(b) the particulars of any undertaking which the Board proposes to organize or execute during the next year for the purpose of the production of building materials; and
(c) such other particulars as may be prescribed.
(3) The budget shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the next year. Sanctioning of
the programme
and budget.
26- The State Government may sanction the programme and the budget forwards to it with such modifications as it deems fit. The programme and the budget so sanctioned shall be laid before both the Houses of the State Legislature as soon as may be after they are sanctioned.
Supplementary
programme
and budget
27- The Board may, at any time, during the year, in respect of which a programme has been sanctioned under section 26, submit a supplementary programme and budget to the State Government and the provisions of section 25 shall apply to such supplementary programme and budget.
Variation of
programme
28- The Board may at any time vary any programme or any part thereof sanctioned by the State Government:
Provided that no such variation as affects the scope or purpose of any housing scheme included in such programme shall be made without the previous sanction of the State Government and the provisions of section 26 shall mutatis mutandis apply to such variation.
Execution of
the Housing
Scheme
29- (1) After the programme has been sanctioned by the State Government under section 26, the Board shall, subject to the provisions of section 28, proceed to execute the housing scheme included in the programme.
(2) The Board may execute any of the matters provided in a housing scheme through any independent agency.
(3) Nothing in sub-section (1) and sub-section (2) shall be construed to prohibit the Board from employing any agency of the State Government or of a local authority with the consent of that Government or authority, as the case may be, in the erecution of any, housing scheme.
Vesting of
Gaon Sabha
land in the
Board
30- (1) Notwithstanding anything contained in the U.P. Zamindari Abolition and Land Reforms Act, 1950 or in any other law for the time being in force, where any street, square or other land or part thereof belonging to or vested in a Gaon Sabha or other local authority is situated within the area included in any housing scheme sanctioned by the State Government and is required for the purposes of such scheme, the Board shall give notice to such Gaon Sabha or local authority, as the case may be, that the same is required for the purpose of the scheme.
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[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 31-34]
(2) If the Gaon Sabha or the local authority concurs, such street, square or other land or part thereof shall vest in the Board with effect from the date of such concurrence.
(3) If the Gaon Sabha or the local authority does not concur, the dispute shall be referred to the State Government and the decision of the State Government shall be final.
(4) Nothing in this Section shall affect the rights or powers of the Gaon Sabha or other local authority over any drain or water-works in such street square or land. Compensation
when payable
31- (1) Where any land vests in the Board under section 30 and the Board makes a declaration that such land shall be retained by the Board until it re-vests in the Gaon Sabha or the local authority concerned as part of a street or an open space under section 34, no compensation shall be payble by the Board in respect of such land.
(2) Where any land vests in the Board under section 30 and no declaration is made under sub-section (1) in respect of the land, the Board shall pay to the Gaon Sabha or the local authority concerned a sum equal to the market value of the land as compensation.
(3) Where the Board has made a declaration in respect of any land under sub- section (1) and the Board detains or disposes of the land contrary to the terms of the declaration so that the land does not re-vest in the Gaon Sabha or other local authority, the Board shall pay compensation in accordance with the provisions of sub-section (2).
Power of
Board to turn
or close
public street
vested in it
32- (1) The Board may turn, divert, discontinue the public use of, or permanently close, any public street vested in it or any part thereof.
(2) Whenever the Board discontinues the public use of, or permanently closes, any public street vested in it or any part thereof, it shall, as far as practicable, provide some other reasonable means of access in lieu thereof and pay reasonable compensation to every person who is entitled, otherwise than as a mere member of the public, to use such street or part as a means of access and has suffered damage from such discontinuance or closure.
(3) When any public street or any part thereof, vested in the Board, is permanently closed under sub-section (1), the Board may sell or lease so much of the same as is no longer required by it.
Reference of
certain
disputes to the
tribunal
33- If there is any dispute as to whether any compensation is payable under section 31 or section 32 or as to the amount of compensation payable under the said sections, the matter shall be referred to the Tribunal and its decision shall be final. Vesting of
certain streets
and open space
in Gaon Sabha
34- (1) Whenever the State Government is satisfied-
(a) that any street laid out or altered by the Board has been duly leveled, paved, metal led, flagged, channeled, severed and drained in the manner provided in the scheme sanctioned by the State Government under section 21; and
(b) that such lamps, lamp-posts and other apparatus as the Gaon Sabha considers necessary for the lighting of such street and as ought to be provided by the Board have been so provided; and
317
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 35-37]
(c) that water and other sanitary conveniences have been duly provided in such street;
the State Government may declare the street to be a public street, and the street shall there upon vest in the Goan Sabha and shall thereupon be maintained, kept in repair, lighted and cleaned by such Gaon Sabha.
(2) When any open space for purposes of ventilation or recreation has been provided by the Board in executing any housing scheme, it shall, on completion, be transferred to the Gaon Sabha concerned by resolution of the Board, and shall thereupon vest in and be maintained at the expense of such Gaon Sabha.
(3) If any dispute arises between the Board and the Gaon Sabha in respect of any matter referred to in this section, the matter shall be referred to the State Government whose decision shall be final.
Other duties
of the Board
35- It shall be the duty of the Board to take measures with a view to expediting and cheapening construction of buildings, and the Board may for that purpose do all things for-
(a) unification, simplification and standardization of building materials;
(b) encouraging pre-fabrication and mass production of house components;
(c) organizing or undertaking the production of building materials required for the housing schemes;
(d) encouraging research for discovering cheap building materials and evolving new methods of economic construction;
(e) securing a steady and sufficient supply of workmen trained in the work of construction of buildings;
(f) doing all such other acts and things as may be necessary for the discharge of the duties before mentioned.
Reconstitution
of plots
36- The Board shall have the power to provide-
(a) for the formulation of reconstituted plot by the alterations of the boundaries of an original plot;
(b) with the consent of the owners that two or more original plots each of which is held in ownership severally or jointly shall, with or without alteration of boundaries be held in ownership in common as a reconstituted plot;
(c) for the allotment of a plot to any owner dispossessed of land in furtherance of the housing scheme; and
(d) for the transfer of ownership of a plot from one person to another.
CHAPTER IV
Acquisition and Disposal of Land
Powers to purchase or lease by agreement 37- (1) The Board may enter into an agreement with any person for the acquisition from him by purchase, lease or exchange of any land which is needed for the purposes of a housing scheme or any interest in such land or for compensating the owner of any such right in respect of any deprivation thereof or interference therewith.
318
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 38-42]
(2) Any land or any interest therein required by the Board for any of the purposes of this Act may also be acquired under the provisions of the Land Acquisition Act, 1894 as amended in its application to Uttar Pradesh. Power to
dispose of
land etc.
38- Subject to any rules made by the State Government under this Act, the Board may retain lease, sell exchange or otherwise dispose of, any land, building or other property vesting in it and situate in the area comprised in any housing scheme sanctioned under this Act.
Dispute
regarding
reconstitution
of plots.
39- (1) Where as a result of the execution of any housing scheme, any plot is re- constituted or any person is dispossessed from any land, any person affected by such re-constitution or dispossessed may apply to the Board, in the manner prescribed, for compensation.
(2) The Board may after making such inquiry as it thinks fit, determine the amount of compensation, if any, payable to the applicant.
(3) If the applicant is dissatisfied with the decision of the Board under sub- section (2), he may prefer an appeal to the Tribunal in such manner as may be prescribed.
(4) The Board shall pay the amount of compensation determined under sub- section (2) or sub-section (3), as the case may be, to the person found entitled thereto.
CHAPTER V
Tribunal
Constitution of the
Tribunal
40- (1) The District Judge of each district shall constitute the Tribunal for the purpose of this Act.
(2) The Tribunal shall follow such procedure as may be prescribed.
(3) Every order of the Tribunal for payment of any amount or for the delivery of possession over any immovable property or for the removal of any structure from such property shall be deemed to be a decree of the civil court and shall be executable as such.
(4) The proceedings before the Tribunal shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code.
(5) The member of the Tribunal shall be entitled to such remuneration as may be prescribed.
Duties of the
Tribunal
41- The Tribunal shall decide all questions relating to the compensation payable under sections 31 and 32 and all appeals preferred under section 39 and the decision of the Tribunal shall be final.
Powers of the
Tribunal
42- The Tribunal shall for the purposes of holding any inquiry or hearing any appeal under this Ordinance, have the same powers as are vested in the Civil Court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matters namely -
319
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 43-44]
(a) summoning and enforcing the attendance of any person and examining him on oath;
(b) receiving evidence on affidavits;
(c) inspecting a building or its locality, or issuing commissions for the examination of witnesses or documents or local investigation;
(d) requiring the discovery and production of documents;
(e) recoding a lawful agreement, compromise or satisfaction and making an order in accordance therewith;
(f) any other matter which may be prescribed.
CHAPTER VI
Finance, Accounts and Audit
Financial Provisions 43- (1) The Board shall have its own fund which shall be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Board.
(2) The Board's fund shall be kept in the State Bank of India or, with the previous sanction of the State Government, in the Uttar Pradesh Co-operative Bank or in a scheduled bank :
Provided that nothing in this sub-section shall be deemed to preclude the Board from retaining such balance in cash as may be necessary for current payments or from investing any portion of the fund not required for immediate expenditure in any of the securities described in section 20 of the Indian Trusts Act, 1882.
(3) Subject to such conditions and limitations as may be prescribed the Board may from time to time raise loans or enter into financial arrangements for the purposes of this Act.
(4) Subject to such conditions and limitations as may be prescribed, the Board may grant loans and advances, on such terms and conditions as it may determine, to any other local authority, any co-operative society, or to any other person for the construction of houses.
Debentures 44- (1) The Board may, from time to time, with the previous sanction of the State Government, issue debentures for such amounts and on such terms and conditions as may be prescribed.
(2) The State Government may guarantee, in such manner as it thinks fit, the payment of the principal and interest, or of either the principal or the interest, of any debentures issued under sub-section (1):
Provided that the State Government shall, so long as any such guarantees are in force, lay before both Houses of the State Legislature in every year during the budget session, a statement of the guarantees, if any, given during the current financial year, and an up-to-date account of the total sums, if any, which have been paid out of State revenues by reason of any such guarantees or paid into State revenues towards repayment of any money so paid out.
(3) Debentures issued by the Board under this section shall be issued transferred, dealt with and redeemed in such manner as may be prescribed.
320
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 45-48] Repayment of
loans
45- (1) The Board shall, for the purpose of repayment of any loan raised by it, establish a sinking fund in such manner as may be prescribed.
(2) Every such sinking fund shall be maintained, invested and applied in such manner as may be prescribed.
(3) The Board may, and if so directed by the State Government shall, create a trust in the prescribed manner for investment of a sinking fund and for repayment of the loans for which such fund was established.
Grants and loans
by Government
46- The State Government may, from time to time, make grants or advance loans to the Board for the purpose of this Act on such terms and conditions as the State Government may determine.
Revolving
Fund
47- (1) It shall be lawful for the Board to create a Revolving Fund into which shall be credited all proceeds which may be received by or on behalf of the Board in respect of sales on installment basis of any building or any unit therein constructed or reconstructed by the Board under a housing scheme.
(2) The Revolving Fund shall be held and applied solely for the purposes of construction or reconstruction of buildings under a housing scheme. Accounts
and Audit
48- (1) The Rural Housing Commissioner shall lay before the Board, at a special meeting to be held before the commencement of a financial year, a budget of the Board for that year.
(2) Every such budget shall be prepared in such form as may be prescribed and shall make provision for -
(i) the housing and improvement schemes which the Board proposes to execute whether in part or whole during that year;
(ii) the due fulfillment of all the liabilities of the Board; and
(iii) the efficient administration of this Act; and shall contain a statement showing the estimated receipts and expenditures on capital and revenue accounts for that year, and such other particulars as may be prescribed.
(3) The Board shall after considering the budget sanction it with or without modifications and submit the same to the State Government for approval.
(4) The State Government may either approve the budget as sanctioned by the Board, or return it to the Board for such modifications as the State Government may direct.
(5) Where a budget is so returned, the Board shall forthwith make such modifications and submit the budget as so modified to the State Government, which may then approve it.
(6) The Rural Housing Commissioner may, at any time during the financial year for which a budget has been approved by the State Government, lay before the Board a supplementary budget and the foregoing provisions of this section shall mutatis mutandis apply to such supplementary budget.
(7) The Board shall maintain the accounts and prepare the balance sheet in such form and manner as may be prescribed.
321
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 49-50]
(8) The accounts of the Board shall be audited by such auditor in such manner and such times as may be prescribed, and the auditor so appointed shall have such powers of requiring the production of documents and the furnishing of information respecting such matters, and such powers in respect of disallowance and surcharge against the Chairman, the Rural Housing Commissioner and members, officers and servants of the Board for any loss, waste or misappropriation of the fund or property of the Board through neglect or misconduct on their part, and shall follow such procedure in respect of surcharge and recovery of the amount surcharged, and in respect of disallowance and surcharge be subject to such appeal and in such manner, as may be prescribed.
(9) The accounts of the Board, as certified by the auditor, together with the audit report thereon, shall be forwarded annually to the State Government who may issue such instructions to the Board in respect thereof as it may deem fit, and the Board shall comply with such instructions.
(10) The State Government shall -
(a) cause the accounts of the Board, together with the audit report thereon, receive by it under sub-section (9) to be laid annually before each House of the State Legislature ; and
(b) cause the accounts of the Board to be published in the prescribed manner and make available copies thereof for sale at a reasonable price.
CHAPTER VII
Contracts
Power to make contracts 49- The Board may enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act. Execution of
contracts
50- (1) Every contract or assurance of property on behalf of the Board shall be in writing and be executed by such authority and in such manner and form as may be prescribed:
Provided that no contract involving an expenditure of rupees twenty-five thousand or more shall be made without the previous sanction of the Board.
(2) The provisions of sub-section (1) shall apply to every variation or abandonment of a contract or estimate as well as to an original contract or estimate.
(3) Notwithstanding anything contained in the Registration Act, 1908, it shall not be necessary for the Rural Housing Commissioner or any officer of the Board, authorized to execute on behalf of the Board any agreement or other instrument, to appear in person or by agent at any registration office in any proceedings connected with the registration of any such agreement or instrument or to sign as provided in section 58 of that Act:
Provided that the registering officer to whom such instrument is presented may, if he thinks fit, refer to the Rural Housing Commissioner or such officer for information respecting the same and shall, on being satisfied of the execution thereof, register the instrument.
322
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 51-56] Delegation of
power in
regard to
contracts
51- Subject to any rules which the State Government may make in this behalf, the Board may by order direct that the power conferred under section 50 shall be exercised by the Rural Housing Commissioner or any other officer specified by the Board.
Further
provisions as
to execution of
contracts
52- A contract or assurance of property not executed as provided in this chapter and the rules made there under shall not be binding on the Board.
CHAPTER VIII
Offences and Penalties
Penalty for obstructing contractor or removing
marks
53- If any person -
(a) obstruct or molests any person with whom the Board has entered into a contract, in the performance by such person of his duty or of anything which he is empowered or required to do by virtue or in consequence of this ordinance or any rule or regulation ; or
(b) removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorized by this Act or any rule or regulation,
he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both. Penalty for
acquiring
share or
interest in
contract, etc.
with the
Board
54- If the Chairman or any member of the Board acquires, directly or indirectly, by himself or by any partner, employer or employee, any share or interest whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of the Board, not being a share or interest which does not disqualify for being chosen or continuing as Chairman or member; or
If any officer or servant of the board acquires, directly or indirectly, by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, other than a share or interest mentioned in clause (a) or clause (b) of sub-section (2) of section 7, in any contract, or, except in so far as concerns his employment as such officer or servant, in any employment with, by or on behalf of the Board.
Penalty in
other cases
55- If any person contravenes any provision of this Act or of any rule or regulation made there under, he shall, if no other penalty is provided for such contravention, be punishable with fine which may extend to five hundred rupees and in case of continuing breach, with further fine which may extend to twenty- five rupees for each day during which the breach continues after the first convictions.
Offender's
liability to pay
compensation
56- (1) When any person is convicted of any offence under this Act, the Court convicting such person may, on application made in this behalf by the Board, call upon such person forthwith to show cause as to why he should not pay compensation to the Board for the damage caused by his act in respect of which he is convicted.
(2) The court shall consider any cause shown by such person and, after making such inquiry as it may deem fit, may direct that such compensation, not exceeding one thousand rupees as it may determine, be paid to the Board.
323
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 57-60]
(3) The amount of compensation directed to be paid under sub-section (2) shall be recoverable as fine.
Offences by
companies
57- (1) If the person committing an offence punishable under the Act is a company, every person who at the time the offence was committed was in charge of, and was responsible to, the company for the conduct of business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly; Provided that nothing contained in this sub-section shall render any such person liable to punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1) where any such offence has been committed by a company and it is proved that the offence has been committed with the consent or connivance of any managing agent, secretary and treasurer, director, manager, secretary or other officer of the company, such managing agent, secretary and treasurer, director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
Explanation- For the purposes of this section-
(a) 'Company' means a body corporate and includes a firm or other association of individuals, and
(b) 'Director' in relation to a firm, means a partner in the firm. Procedure 58- (1) No court shall take cognizance of any offence punishable under this Act except on the complaint of or upon information received from, the Board or an officer of the Board duly authorized in this behalf, within six months next after the commission of the offence.
(2) No court inferior to that of a magistrate of the First Class shall try any offence punishable under this Act.
Duty of police
officers
59- It shall be the duty of every police officer-
(a) to co-operate with the Rural Housing Commissioner for carrying into effect and enforcing the provisions of this Act and the rule;
(b) to communicate without delay to the proper officer or servant of the Board any information which he receives of a design to commit or of the commission of any offence against the provisions of this Act or any rule; and
(c) to assist the Rural Housing Commissioner or any officer or servant of the Board requiring his aid for the lawful exercise of any power vesting in the Rural Housing Commissioner or any such officer or servant under this Act or any rule.
Compounding
of offences
60- (1) Any offence punishable under this Act may either before or after the institution of the prosecution be compounded by the Rural Housing Commissioner or by any officer authorized in this behalf by the Rural Housing Commissioner by a general or special order, on such terms as the Rural Housing Commissioner or other officer, as the case may be, thinks fit.
324
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 61-63]
(2) Where an offence has been compounded, the offender, if in custody, shall be discharged or acquitted, as the case may be, and no further proceedings shall be taken against him in respect of the offence compounded.
CHAPTER IX
Miscellaneous
Applicability of certain provision of Uttar Pradesh Act 1 of 1966 61- The provisions of sections 83 to 93 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 shall mutatis mutandis apply to the Board constituted under this Act and to its members, officers and servants as they apply to the Avas Evam Vikas Parishad constituted under the first mentioned acts and to its members, officers and servants.
Power to make
rules
62- (1) The State Government may, by notification, make rules for carrying out the purpose if this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for-
(a) the allowances, if any payable to the members of the Board:
(b) the conditions of service or the Rural Housing Commissioner;
(c) the manner of maintenance of accounts of income and expenditure of the Board;
(d) the exercise of supervision and control by the Rural Housing Commissioner over officers and servants of the Board;
(e) the delegation of powers by the Board under sub-section (1) or by the Rural Housing Commissioner under sub-section (2) of section 13;
(f) the matters to be provided for in a housing scheme;
(g) the procedure to be followed by the Tribunal in proceedings before them;
(h) the conditions and limitations subject to which the Board may acquire and dispose of land by agreement;
(i) any matter for which regulation may be made by the Board under section
63.
Power to make
regulations. 63- (1) The Board may, by notification in the Gazette, make regulations providing for-
(a) the appointment, constitution and procedure of committees;
(b) the time and place of, and the manner of convening the meetings of the Board and its committees;
(c) the duties of officers and servants of the Board;
(d) the conditions of service of officers and servants of the Board;
(e) the preparation of plans and estimates for work;
(f) the preparation of budgets and estimates;
(g) the authority on which moneys may be paid from the Board's fund;
(h) the manner of publication of public notices;
325
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 64-65]
(i) the stamping of facsimile of signatures of the Rural Housing Commissioner and officers of the Board on notices, bills and other documents;
(j) the fees payable for copies of documents, estimates and plans issued by the Board;
(k) the management, used and allotment of buildings constructed under any housing or improvement scheme;
(l) any other matter which is to be or may be provided for by regulation under this Act or the rules.
(2) If any regulations is repugnant to any rule made under the Act then the rule whether made before or after the regulation shall prevail and the regulation shall to the extent of the repugnancy be void.
Power to
remove
difficulties
64- (1) If any difficulty arises in giving effect to the provisions of this Act, by reason of anything contained in this Act, or any other enactment for the time being in force, the State Government may, as occasion requires, by order direct that this Act shall during such period as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission, as it may deem to be necessary or expedient.
(2) Any order made under sub-section (1) may be made so as to be retrospective to any date not earlier than the date of commencement of this Act.
(3) No order shall be made under sub-section (1) in relation to any area after the expiry of three years from the date of commencement of this Act.
(4) An order made under sub-section (1) shall be laid, as soon as may be, before both the House of State Legislature.
(5) No order under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.
Repeal and
savings
65- The operation of section 162 to 171 of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961, and of the Uttar Pradesh Slum Areas (Improvement and Clearance) Act, 1962, the Uttar Pradesh (Regulation of Building Operation) Act, 1958, Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (except in relation to those housing or Improvement schemes) which have either been notified under section 32 of Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 before the declaration of any scheme under this Act or which having been notified under section 28 of this said Adhiniyam before the said declaration are thereafter approved by the State Government for continuance under the said Adhiniyam or which are initiated after such declaration with the approval of the State Government and Uttar Pradesh Urban Planning and Development Act, 1973 shall remain suspended in respect of any area in which any scheme under this Act in force and the provisions of section 6 of the Uttar Pradesh General Clauses Act, 1904 shall apply in relation to such suspension as if the suspension amounted to repeal of the said enactment by this Act.
326
[The Uttar Pradesh Rural Housing Board Act, 1983] [Section 66-67] Amendment
of section 3
of U.P. Act
no. 23 of
1955
66- In the Uttar Pradesh Industrial Housing Act, 1955, in section 3-
(a) in sub-section (1) after the words "Uttar Pradesh Avas and Vikas Parishad" the words "established under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 or Uttar Pradesh Rural Housing Board established under the Uttar Pradesh Rural Housing Board Act, 1983" shall be inserted;
(b) in sub-section (3), after the words "Uttar Pradesh Avas Evam Vikas Adhiniyam 1965", the words "or the Uttar Pradesh Rural Housing Board Act, 1983" shall be inserted.
Repeal and
Savings
67- (1) The Uttar Pradesh Rural Housing Board Ordinance, 1983, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the ordinance, referred to in sub-section (1), shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times.
327
mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1982 ¿mÙkj izns"k vf/kfu;e la[;k 27 lu~ 1983À
THE UTTAR PRADESH RURAL HOUSING BOARD ACT, 1982
[U.P. ACT NO. 27 OF 1983]
328
mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1982 ¿mÙkj izns"k vf/kfu;e la[;k 27 lu~ 1983À ¿tSlk mÙkj izns"k fo/kku e.My }kjk ikfjr gqvkÀ mÙkj izns"k esa eq[;r;k xzkeh.k {ks=ksa ds fy;s vkokl ,oa fodkl ifj'kn~ dh LFkkiuk] fuxeu vkSj dk;Z djus dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds pkSarhlosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& v/;k; &,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983 dgk tk;xkA
¼2½ bldk foLrkj j{kk ds iz;kstukFkZ dsUnzh; ljdkj ds LokfeRo esa] mlds }kjk vf/kxzghr ;k iVV~s ij yh x;h Hkwfe vkSj Nkouh {ks= ds vUrxZr vkus okys {ks= dks NksM+dj lEiw.kZ mÙkj izns"k esa gksxkA
¼3½ ;g ,sls fnukad ls izoÙ̀k gksxk] ftls jkT; ljdkj] vf/klwpuk }kjk] bl fufeÙk fu;r djsA
laf{kIr uke vkSj izkjEHk
2&& bl vf/kfu;e esa] &
¼d½ ^^ifj'kn~** dk rkRi;Z /kkjk 3 ds v/khu LFkkfir mÙkj izns"k xzkeh.k vkokl ifj'kn~ ls gS(
¼[k½ ^^v/;{k** dk rkRi;Z ifj'kn~ ds v/;{k ls gS(
¼x½ ^^vkokl ;kstuk** dk rkRi;Z bl vf/kfu;e ds micU/kksa ds vuqlkj rS;kj dh x;h vkokl ;kstuk ls gS(
¼?k½ ^^Hkwfe** ds vUrxZr Hkwfe ls mRiUu gksus okys ykHk vkSj Hkwfe ls lEc) ;k Hkwfe ls lEc) fdlh oLrq ls LFkk;h :i ls tqM++h gqbZ oLrq Hkh gS( ¼³½ ^^lnL;** dk rkRi;Z ifj'kn~ ds lnL; ls gS vkSj blds vUrxZr v/;{k Hkh gS(
¼p½ ^^fofgr** dk rkRi;Z fu;eksa }kjk fofgr ls gS(
¼N½ ^^dk;ZØe** dk rkRi;Z /kkjk 25 ds v/khu ifj'kn~ }kjk rS;kj fd, x, okf'kZd vkokl dk;ZØe ls gS(
¼t½ ^^xzkeh.k {ks=** dk rkRi;Z fuEufyf[kr dks NksM+dj] fdlh ftys ds {ks= ls gS]&
¼,d½ mÙkj izns"k uxj egkikfydk vf/kfu;e] 1959 esa ;Fkk ifjHkkf'kr izR;sd uxj]
¼nks½ la;qDr izkUr uxjikfydk vf/kfu;e] 1916 esa ;Fkk ifjHkkf'kr izR;sd uxjikfydk ¼E;qfufliSfyVh½]
¼rhu½ la;qDr izkUr uxjikfydk vf/kfu;e] 1916 esa ;Fkk ifjHkkf'kr izR;sd uksVhQkbM ,fj;k]
¼pkj½ la;qDr izkUr Vkmu ,fj;k vf/kfu;e] 1914 ds v/khu ?kksf'kr vkSj ifjHkkf'kr izR;sd Vkmu ,fj;k
ifjHkk'kk,a
329
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 3&4À ¼ikap½ mÙkj izns"k uxj&;kstuk vkSj fodkl vf/kfu;e] 1973 dh /kkjk 3 ds v/khu ^^fodkl {ks=** ds :i esa ?kksf'kr {ks=]
¼N%½ mÙkj izns"k vkokl ,oa fodkl ifj'kn~ vf/kfu;e] 1965 ds v/khu fdlh vkokl ;k lq/kkj ;kstuk ds vUrxZr vkus okyk {ks=] ¼lkr½ fdlh vU; vf/kfu;fefr ds v/khu fdlh vkokl ;k lq/kkj ;kstuk ds vUrxZr vkus okyk {ks=]
Tkc rc fd jkT; ljdkj mi;qZDr lqlaxr vf/kfu;fefr ds v/khu l{ke izkf/kdkjh ls ijke"kZ djus ds i"pkr~ ,sls {ks= ;k {ks= ds Hkkx dks bl vf/kfu;e ds iz;kstuksa ds fy, xzkeh.k {ks= u ?kksf'kr djsa(
¼>½ ^^vf/kdj.k** dk rkRi;Z /kkjk 40 ds v/khu xfBr vf/kdj.k ls gSA v/;k; &nks
ifj'kn~ dh LFkkiuk
3&& ¼1½ ,sls fnukad ls ftls jkT; ljdkj] vf/klwpuk }kjk] bl fufeRr fu;r djs] jkT; ds xzkeh.k {ks=ksa ds fy, mÙkj izns"k xzkeh.k vkokl ifj'kn~ ds uke ls ,d ifj'kn~ dh LFkkiuk dh tk;xhA
¼2½ ifj'kn~ ,d fuxfer fudk; gksxh vkSj bl vf/kfu;e vkSj rRle; izoÙ̀k fdlh vU; fof/k ds] ftlds vUrxZr Hkwfe vtZu vf/kfu;e] 1894 Hkh gS] iz;kstuksa ds fy, LFkkuh; izkf/kdkjh le>k tk,xkA
xzkeh.k vkokl ifj'kn~
LFkkfir djus dh "kfDr
4&& ¼1½ ifj'kn~ esa fuEufyf[kr lnL; gksaxs] vFkkZr~&
¿¼d½ ,d O;fDr ftls jkT; ljdkj }kjk v/;{k uke&
fufnZ'V fd;k tk;xk]À
1
v/;{k ¼[k½ rhu xSj&ljdkjh lnL; ftUgsa jkT; ljdkj }kjk lnL; uke&fufnZ'V fd;k tk;xk(
lnL;
¼x½ v/;{k] mÙkj izns"k vkokl ,oa fodkl ifj'kn~] insu( lnL; ¼?k½ funs"kd] dsUnzh; Hkou vuqla/kku laLFkku :M+dh] ¼lgkjuiqj½] insu(
lnL;
¼³½ lfpo] mÙkj izns"k ljdkj] foÙk foHkkx] insu( lnL; ¼p½ lfpo] mÙkj izns"k ljdkj] fu;kstu foHkkx] insu( lnL; ¼N½ lfpo] mÙkj izns"k ljdkj] laLFkkxr foÙk foHkkx] insu( lnL; ¼t½ lfpo] mÙkj izns"k ljdkj] gfjtu lgk;d rFkk lekt dY;k.k foHkkx] insu(
lnL;
¼>½ izkpk;Z] jktdh; dyk egkfo|ky;] y[kuÅ] insu( lnL; Ikfj'kn~ dh lajpuk
1- m0iz0 vf/kfu;e la0 17 o'kZ 1997 dh /kkjk 2 }kjk izfrLFkkfirA
330
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 5&7À ¼´½ funs"kd] Hkou laxBu] fuekZ.k&dk;Z ,oa vkokl ea=ky;] Hkkjr ljdkj] insu(
lnL;
¼V½ eq[; vfHk;Urk] xzkeh.k vfHk;kaf=d lsok] insu( lnL; ¼B½ T;s'B okLrqfon] mÙkj izns"k vkokl ,oa fodkl ifj'kn~] insu(
lnL;
¼M½ lykgdkj] izkstsDV Iykfuax] mÙkj izns"k MsoyiesaV flLVe dkjiksjs"ku fyfeVsM] insu]
lnL;
¼<½ xzkeh.k vkokl vk;qDr] mÙkj izns"k x zkeh.k vkokl ifj'kn~ insu(
lnL;
¼2½ mi/kkjk ¼1½ ds [k.M ¼³½] ¼p½] ¼N½ vkSj ¼t½ esa fufnZ'V vf/kdkjh ifj'kn~ dh fdlh cSBd esa Lo;a mifLFkr gksus ds ctk;] vius foHkkx esa vius ls Bhd ckn okys miyC/k dfu'B vf/kdkjh dks cSBd esa mifLFkr gksus ds fy, izfrfu;qDr dj ldrk gSA bl izdkj izfrfu;qDr vf/kdkjh dks cSBd dh dk;Zokfg;ksa esa Hkkx ysus dk vkSj er nsus dk Hkh vf/kdkj gksxkA ¼3½ insu lnL;ksa ls fHkUu lnL;ksa dk uke&funZs"ku xtV esa vf/klwfpr fd;k tk;xkA ¼4½ insu lnL; ls fHkUu ifj'kn~ dk dksbZ lnL;] fdlh Hkh le; jkT; ljdkj dks LogLrk{kfjr ys[k }kjk viuk in&R;kx dj ldrk gS] fdUrq R;kx&i= rc rd izHkkoh ugha gksxk tc rd fd mls Lohdkj u dj fy;k tk;A
5&& ¼1½ insu lnL; ls fHkUu izR;sd lnL; dk dk;Zdky rhu o'kZ gksxk] tc rd fd mls jkT; ljdkj }kjk fdlh vf/klwfpr vkns"k ls] igys gh lekIr u dj fn;k tk;A ¼2½ ifj'kn~ ds lnL;ksa dks ,slk HkÙkk fn;k tk;xk] tSlk fofgr fd;k tk;A ¼3½ bl /kkjk ds v/khu ns; HkÙkksa dk Hkqxrku ifj'kn~ dh fuf/k ls fd;k tk;xkA lnL;rk ds fucZU/ku vkSj
"krsZa 6&& ¼1½ tc v/;{k ds in esa vLFkk;h fjfDr gks] rc jkT; ljdkj ,slh fjfDr dh vof/k esa fdlh vU; O;fDRk dks v/;{k ds :i esa dk;Z djus ds fy, fu;qDr dj ldrh gS] vkSj bl izdkj fu;qDr O;fDr dks bl vf/kfu;e ds iz;kstuksa ds fy, v/;{k le>k tk;xkA ¼2½ ;fn v/;{k ls fHkUu ifj'kn~ dk dksbZ lnL; v"kDrrk ds dkj.k ;k vU; izdkj ls vius drZO;ksa dk ikyu djus esa vLFkk;h :i ls vleFkZ gks tk; ;k NqV~Vh ij gksus ;k ,sls fdlh vU; dkj.k ls] ftlls mldh lnL;rk lekIr u gks] vuqifLFkr gks rks jkT; ljdkj fdlh vU; O;fDr dks mlds LFkku ij dk;Z djus vkSj bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e ;k fofu;e ds v/khu mlds dR̀;ksaa dk lEiknu djus ds fy, fu;qDr dj ldrh gSA
v/;{k ds in esa vLFkk;h
fjfDr dks Hkjus dh "kfDr
7&& ¼1½ dksbZ O;fDr ifj'kn~ ds lnL; ds :i esa fu;qDr fd, tkus ;k cus jgus ds fy, vugZ gksxk] ;fn og]&
¼d½ /kkjk 5 vkSj 6 esa dh xbZ O;oLFkk dks NksM+dj] ifj'kn~ ds v/khu fdlh ykHkizn in ij gks(
¼[k½ fodr̀ fpÙk dk gks(
¼x½ vuqUeqDr fnokfy;k gks(
¼?k½ uSfrd v/kerk ds fdlh vijk/k ds fy, fl)nks'k gqvk gks( lnL;k ds fy, vugZrk
331
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 8&10À ¼³½ Lo;a ;k fdlh Hkkxhnkj] lsok;kstd ;k deZpkjh }kjk ifj'kn~ ds lkFk] mlds }kjk ;k mldh vksj ls dh x;h fdlh lafonk ;k lsok;kstu esa] izR;{k ;k vizR;{k :i ls] vkfFkZd ;k fdlh vU; izdkj dk dksbZ va"k ;k fgr j[krk gks( ¼p½ fdlh ,slh fuxfer dEiuh dk] ftldk ifj'kn~ ds lkFk] mlds }kjk ;k mldh vksj ls dh xbZ fdlh lafonk ;k lsok;kstu esa dksbZ va"k ;k fgr gks] funs"kd] lfpo] izcU/kd ;k vU; oSrfud vf/kdkjh gksA
¼2½ dksbZ O;fDr dsoy bl dkj.k ls fd mldk ;k ml fuxfer dEiuh dk] ftldk og funs"kd] lfpo] izcU/kd ;k vU; oSrfud vf/kdkjh gS(
¼d½ fdlh LFkkoj lEifRr dh fcØh] Ø;] mls iV~Vs ij nsus ;k mlds fofue; ;k mlds fy;s fd, x, fdlh djkj esa(
¼[k½ /ku ds _.k ds fy, fdlh djkj esa ;k dsoy /ku ds Hkqxrku ds fy, fdlh izfrHkwfr esa(
¼x½ fdlh ,sls lekpkj&i= esa] ftlesa ifj'kn~ ds dk;Z&dyki ds lEcU/k esa dksbZ foKkiu izdkf"kr fd;k tkrk gS(
¼?k½ ifj'kn~ dks fdlh ,d o'kZ es a nl gtkj :i;s ls vuf/kd ewY; rd dh fdlh ,slh oLrq dh] ftlesa og ;k dEiuh fu;fer O;kikj djrh gS] ;nk&dnk fcØh esa( dksbZ va"k ;k fgr gS] mi/kkjk ¼1½ ds [k.M ¼³½ ;k [k.M ¼p½ ds v/khu vufgZr ugha gksxk ;k ;g ugha le>k tk;xk fd mDr [k.Mksa ds vFkkZUrxZr fdlh lafonk ;k lsok;kstu esa mldk dksbZ va"k ;k fgr gSA
Li'Vhdj.k %& fdlh O;fDRk ds ckjs esa dsoy bl dkj.k ls fd og fdlh ,slh dEiuh dk va"k/kkjh gS] ftldk fd ,slk va"k ;k fgr gS] ;g ugha le>k tk;xk fd mldk ifj'kn~ ds lkFk] ;k mlds }kjk ;k mldh vksj ls dh xbZ fdlh lafonk ;k lsok;kstu esa dksbZ va"k ;k fgr gSA
8&& ¼1½ ifj'kn~ dk ;k ifj'kn~ }kjk fu;qDr fdlh lfefr dk dksbZ lnL; & ¼d½ ftldk fdlh ekeys ds lEcU/k esa /kkjk 7 dh mi/kkjk ¼1½ ds [k.M ¼³½ ;k [k.M ¼p½ esa of.kZr izdkj dk dksbZ va"k ;k fgr gS] ;k ¼[k½ ftlus fdlh ekeys ds lEcU/k esa ,sls fdlh O;fDr dh vksj ls] ftldk mlesa mi;qZDr izdkj dk dksbZ va"k ;k fgr gS] O;kolkf;d :i ls dk;Z fd;k gS] /kkjk 7 dh mi/kkjk ¼2½ esa fdlh ckr ds gksrs gq, Hkh] ifj'kn~ dh ;k mldks lfefr dh ,sls ekeys ls lEcfU/kr fdlh dk;Zokgh esa u rks er nsxk vkSj u Hkkx ysxkA ¼2½ ;fn ifj'kn~ ;k mldh lfefr ds fdlh lnL; dk bl vf/kfu;e ds v/khu cuk;h xbZ fdlh Hkh ;kstuk esa lekfo'V fdlh {ks= esa fLFkr fdlh Hkwfe esa ;k ,sls fdlh {ks= esa] ftlesa bl vf/kfu;e ds fdlh iz;kstu ds fy, Hkwfe vftZr djus dk izLrko gks] izR;{k ;k vizR;{k :i ls] dksbZ fgr gS rks og ifj'kn~ ;k mldh lfefr dh fdlh ,slh cSBd esa ftlesa ,slh Hkwfe ls lEcfU/kr fdlh ekeys ij fopkj fd;k tk;] Hkkx ugha ysxkA ifj'kn~ dh dk;Zokfg;ksa esa
Hkkx ysus ls vugZrk
9&& ifj'kn~ ds lnL; ds :i esa fdlh O;fDr dh fu;qfDr dh fdlh vugZrk ;k nks'k ls ;k ifj'kn~ essa dksbZ fjfDr ;k mlds xBu esa dksbZ nks'k gksus ls ifj'kn~ dk dksbZ dk;Z ;k dk;Zokgh nwf'kr ;k vfof/kekU; ugha gksxh ;fn ,slk dk;Z ;k dk;Zokgh vU; izdkj ls bl vf/kfu;e ds micU/kksa ds vuqlkj gksA
dfri; dk;Z vfof/kekU;
ugha gksaxs
10&& ¼1½ bl vf/kfu;e ds iz;kstuksa ds fy, jkT; ljdkj }kjk fu;qDr ,d xzkeh.k vkokl vk;qDr gksxkA
¼2½ xzkeh.k vkokl vk;qDr dh lsok&"krsZa ,slh gksaaxh tSlh fofgr dh tk;saA mls ifj'kn~ dh fuf/k ls ikfjJfed fn;k tk;xkA
xzkeh.k vkokl vk;qDr
332
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 11&15À 11&& ¼1½ ,sls fu;a=.k vkSj fucZU/ku ds v/khu jgrs gq,] ftls jkT; ljdkj }kjk fo"ks'k ;k lkekU; vkns"k ls le;≤ ij vkjksfir fd;k tk;] ifj'kn~ vius dR̀;ksa ds n{k lEiknu ds fy, ,sls vf/kdkfj;ksa vkSj lsodksa dks fu;qDr dj ldrh gS] ftUgsa og vko";d le>sA
¼2½ mi/kkjk ¼1½ ds v/khu fu;qDr vf/kdkfj;ksa vkSj lsodksa dh lsok ds fucU/ku vkSj
"krsZa ,slh gksaxh] tSlh fofgr dh tk;saA ¼3½ ifj'kn~] jkT; ljdkj ds iwokZuqeksnu ls] vius v/khu fdlh in ij dsUnzh; ljdkj ;k jkT; ljdkj ;k fdlh LFkkuh; izkf/kdkjh ds fdlh lsod dks ,sls fucU/kuksa vkSj
"krksZa ij tSlh lEer gks] fu;qDr dj ldrh gSA ifj'kn~ ds vf/kdkjh vkSj
lsod
12&& bl vf/kfu;e vkSj blds v/khu cuk, x, fu;eksa ds micU/kksa ds v/khu jgrs gq, xzkeh.k vkokl vk;qDr ifj'kn~ ds lHkh vf/kdkfj;ksa vkSj lsodksa dk i;Zos{k.k djsxk vkSj mu ij fu;a=.k j[ksxkA
ifj'kn~ ds deZpkfj;ksa ij
fu;a=.k
13&& ¼1½ bl vf/kfu;e vkSj fu;eksa ds micU/kksa ds v/khu jgrs gq,] ifj'kn~] lkekU; ;k fo"ks'k vkns"k }kjk] ;k rks fcuk "krZ ds ;k ,slh "krksZa ij ftlds vUrxZr vius }kjk iqufoZyksdu dju s dh "krZ Hkh gS] tSlh vkns"k esa fofufnZ'V dh tk;] vius }kjk fu;qDr fdlh lfefr ;k xzkeh.k vkokl vk;qDr ;k ifj'kn~ ds fdlh vU; vf/kdkjh dks bl vf/kfu;e ds v/khu viuh ,slh "kfDr;ksa vkSj drZO;ksa dks izR;k;ksftr dj ldrh gS] ftUgsa og vko";d le>sA
¼2½ bl vf/kfu;e vkSj fu;eksa ds micU/kksa ds v/khu jgrs gq,] xzkeh.k vkokl vk;qDr] lkekU; ;k fo"ks'k vkns"k }kjk] ;k rks fcuk "krZ ds ;k ,slh "krksZa ij ftlds vUrxZr vius }kjk iqufoZyksdu djus dh "krZ Hkh gS] tSlh vkns"k esa fofufnZ'V dh tk;] ifj'kn~ ds fdlh vf/kdkjh dks bl vf/kfu;e ds v/khu viuh ,slh "kfDr;ksa vkSj drZO;ksa dks] tks mi/kkjk ¼1½ ds v/khu mls izR;k;ksftr "kfDr;ka vkSj drZO; u gks] izR;k;ksftr dj ldrk gS] ftUgsa og vko";d le>sA
"kfDr;ksa dk izR;k;kstu v/;k; & rhu
vkokl ;kstuk
14&& ¼1½ tc dHkh ifj'kn ~ dh ;g jk; gks fd fdlh {ks= esa x̀g&LFkku dh deh dks iwjk djus ds fy;s ,slk djuk vko";d ;k lehphu gS] rks ifj'kn~ vkokl ;kstuk cuk ldrh gSA
¼2½ ,slh ;kstuk esa bldk foU;kl fofufnZ'V fd;k tk;xk] tgka ij xg̀&fuekZ.k fd;k tkuk gks vkSj mlesa ifj'kn~ vkSj vU; O;fDr;ksa }kjk x̀g&fuekZ.k djus dh O;oLFkk dh tk ldrh gSA
¼3½ ifj'kn~ vius }kjk bl izdkj fufeZr fdlh x̀g dks iV~Vs ij ns ldrh gS ;k mldk foØ; dj ldrh gS] ftlds vUrxZr voØ; ¼gk;j ijpst½ Hkh gSA ¼4½ ifj'kn~ ml {ks= esa ekxksZa] lM+dksa] tyksRlkj.k] ty&lEHkj.k] lM+dksa ij jks"kuh] lkeqnkf;d Hkouksa vkSj vU; lqfo/kkvksa dh O;oLFkk dj ldrh gSA vkokl ;kstuk cukuk
15&& ;fn ifj'kn~ fdlh xzkeh.k {ks= ds lEcU/k esa vkokl ;kstuk cukrs le;] ;kstuk ds v/khu x̀g&fuekZ.k djus ds iz;kstukFkZ ,sls fdlh {ks= dks] tks ,sls xzkeh.k {ks= ls vklkUu gS fdUrq tks xzkeh.k {ks= ugha gS] ;kstuk esa lfEefyr djuk vko";d le>rh gS rks] bl vf/kfu;e esa ;k rRle; izoÙ̀k fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] jkT; ljdkj ,sls l{ke izkf/kdkjh ls] ftldh vf/kdkfjrk esa ,slh Hkwfe iM+rh gS] ijke"kZ djus ds i"pkr~ ,slh Hkwfe dks bl vf/kfu;e ds iz;kstuksa ds fy, xzkeh.k {ks= ?kksf'kr dj ldrh gS vkSj ,slh ?kks'k.kk ds i"pkr~ ,sls {ks= dks ;k stuk esa lfEefyr djuk ifj'kn~ ds fy, fof/kiw.kZ gksxkA ;kstuk esa xzkeh.k {ks=ksa ls
fHkUu {ks=ksa dk lfEefyr
fd;k tkuk
333
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 16&17À 16&& rRle; izoÙ̀k fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh vkokl ;kstuk esa fuEufyf[kr lHkh ;k fdlh fo'k; dh O;oLFkk dh tk ldrh gS( vFkkZr~& fo'k;] ftudh O;oLFkk
vkokl ;kstuk es adh
tk;xh
¼d½ ;kstuk ds fy, vko";d ;k mlds fu'iknu ls izHkkfor gksus okyh fdlh lEifÙk dk Ø;] fofue; ;k vU; izdkj ls vtZu(
¼[k½ ;kstuk esa lekfo'V fdlh Hkwfe dk foU;kl ;k iqufoZU;kl( ¼x½ ;kstuk esa lekfo'V lEifÙk ds Lokfe;ksaa ds LFkyksa dk forj.k ;k iqufoZrj.k( ¼?k½ ekuo fuokl ds fy, vuqi;qDr fuokl LFkkuksa ;k fuokl LFkkuksa ds Hkkxksa dks fxjkuk ;k gVkuk(
¼³½ izLrkfor foU;kl esa ck/kk Mkyus okys Hkouksa ;k Hkouksa ds Hkkxksa dks fxjkuk( ¼p½ Hkouksa dk fuekZ.k ;k iqufuZekZ.k(
¼N½ ;kstuk esa lekfo'V fdlh lEifÙk dk foØ; ¼ftlds vUrxZr voØ; Hkh gS½ iV~Vs ij nsuk ;k fofue;(
¼t½ ekxkZs a] lM+dksa] xfy;ksa] iqyksa] iqfy;ksa vkSj milsrqvksa dk fuekZ.k ;k muesa ifjorZu(
¼>½ ;kstuk esa lfEefyr {ks= esa tyksRlkj.k] ty lEHkj.k ;k jks"kuh dh O;oLFkk(
¼´½ ;kstuk esa lekfo'V fdlh {ks= ds ;k fdlh feys gq, {ks= ds ykHkkFkZ nqdkuksa] fo|ky;ksa] ikdksZa] [ksy ds eSnkuksa vkSj [kqys LFkkuksa dh O;oLFkk vkSj orZeku ikdksZa] [ksy ds eSnkuksa] [kqys LFkkuksa vkSj miekxksZa dks foLrr̀ djuk( ¼V½ ;kstuk esa lekfo'V {ks= ds fy, visf{kr lQkbZ dk izcU/k djuk] ftlds vUrxZr ufn;ksa ;k ty lEHkj.k ds vU; Lkzksrksa vkSj lk/kuksa dk laj{k.k vkSj mUgsa {kfr igqapus ;k nwf'kr gksus ls cpkuk Hkh gS(
¼B½ vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa ds lnL;ksa] lkekftd vkSj
"kSf{kd :i ls fiNM+s oxksZa ds O;fDr;ksa] df̀'k Jfedksa] vkfFkZd :i ls fucZy oxZ ds O;fDr;ksa vkSj fdlh vU; oxZ ds fuokfl;ksa ds fy;s vkokl LFkku( ¼M½ ;kstuk ds iz;kstuksa ds fy, _.k nsuk(
¼<½ lapkj vkSj ifjogu laca/kh lqfo/kk,a(
¼.k½ bl vf/kfu;e ds iz;kstuksa ds fy, vko";d lwpuk vkSj vkadM+s ,d= djuk(
¼r½ dksbZ vU; fo'k;] tks fofgr fd;k tk,A
17&& ¼1½ /kkjk 15 ds micU/kksa ds v/khu jgrs gq,] bl vf/kfu;e ds v/khu ,sls fdlh {ks= ds fy;s] ftlds fy, jkT; ljdkj }kjk rRle; izoÙ̀k fdlh vf/kfu;fefr ds v/khu dksbZ vkokl ;k lq/kkj ;kstuk Lohdr̀ dh xbZ gS] u rks dksbZ vkokl ;kstuk cuk;h tk;xh vkSj u ,slh vkokl ;kstuk esa dksbZ ,slh ckr gksxh] tks jkT; ljdkj }kjk Lohdr̀ fdlh uxj fu;kstu ;kstuk esa lfEefyr fdUgha fo'k;ksa ls vlaxr gksA ¼2½ ;fn dksbZ ,slk fookn mRiUu gks fd bl vf/kfu;e ds v/khu cuk;h x;h fdlh vkokl ;kstuk esa ,slk dksbZ {ks= lfEefyr gS] tks fdlh vkokl ;k lq/kkj ;kstuk esa lfEefyr gS ;k mlesa mi/kkjk ¼1½ esa fufnZ'V fdlh uxj fu;kstu ;kstuk esa lfEefyr fdlh fo'k; ls vlaxr dksbZ ckr gS] rks jkT; ljdkj dk fofuf"p; vfUre gksxkA
vkokl ;kstukvksa ij
fucZU/ku
334
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 18&21À 18&& ¼1½ tc dksbZ vkokl ;kstuk cuk yh tk;] rc ifj'kn~ bl vk"k; dh ,d uksfVl rS;kj djsxh] ftlesa fuEufyf[kr ckrsa fofufnZ'V dh tk;saxh %& vkokl ;kstukvksa ds fy,
uksfVl
¼d½ ;kstuk esa lefo'V {ks= dh lhek(
¼[k½ fnukad] le; vkSj LFkku] tc vkSj tgka ij {ks= dk uD"kk] ;kstuk dh fof"kf'V;ka vkSj vftZr dh tkus okyh izLrkfor Hkwfe dk C;kSjk ns[kk tk ldrk gS( vkSj ¼x½ fnukad tc rd ;kstuk ds laca/k esa vkifÙk;ka dh tk ldrh gSA ¼2½ ifj'kn~ &
¼d½ mDr uksfVl dks yxkrkj rhu lIrkg rd] izR;sd lIrkg& ¼,d½ xtV esa vkSj ¼nks½ ,sls nks nSfud lekpkj&i=ksa esa] ftuesa ls de ls de ,d fgUnh dk lekpkj&i= gksxk] izdkf"kr djk;sxh] ftudk ;kstuk esa lekfo'V {ks= esa ifjpkyu gks( vkSj ¼[k½ mDr uksfVl dh ,d izfrfyfi ,sls LFkkuh; izkf/kdkjh ;k izkf/kdkfj;ksa dks Hkstsxh] ftudh vf/kdkfjrk ds Hkhrj ;kstuk esa lekfo'V {ks= iM+rk gksA ¼3½ xzkeh.k vkokl vk;qDr mi/kkjk ¼1½ ds [k.M ¼[k½ esa fufnZ'V fdlh nLrkost dh izfrfyfi fdlh Hkh vkosnd dks ,slh Qhl dk] ftldh O;oLFkk fofu;eksa }kjk dh tk;] Hkqxrku djus ij fnyk;sxkA
19&& fdlh vkokl ;kstuk ds laca/k esa /kkjk 18 ds v/khu fdlh uksfVl ds igyh ckj izdkf"kr fd;s tkus ds fnukaad ls N% lIrkg ds Hkhrj ifj'kn ~ ,sls izi= esa] mu O;fDr;ksa ;k O;fDr;ksa ds oxksZa ij vkSj ,slh jhfr ls tSlh fofgr dh tk;] uksfVl rkehy djsxh] ftlesa bl ckr dk mYys[k gksxk fd ifj'kn~ ;kstuk ds fu'iknu ds fy;s fdlh fofufnZ'V Hkwfe ;k Hkou dk vtZu djus dk izLrko djrh gSA
izLrkfor vtZu dk uksfVl
20&& ¼1½ dksbZ LFkkuh; izkf/kdkjh] ftls /kkjk 18 dh mi/kkjk ¼2½ ds [k.M ¼[k½ ds v/khu uksfVl dh ,d izfrfyfi Hksth x;h gks] uksfVl dh izfrfyfi izkIr gksus ds fnukad ls lkB fnu ds Hkhrj ;kstuk ds fo:) vkifÙk izLrqr dj ldrk gSA
¼2½ dksbZ O;fDRk] ftl ij /kkjk 19 ds v/khu uksfVl rkehy dh x;h gks] uksfVl dh rkehy ds fnukad ls rhl fnu ds Hkhrj ;k ,sls vfrfjDr le; ds Hkhrj] ftlds fy, ifj'kn~ i;kZIr dkj.k ls vuqefr ns] ;kstuk ;k izLrkfor vtZu ds fo:) ifj'kn~ dks fyf[kr vkifÙk dj ldrk gSA
¼3½ dksbZ vU; O;fDr] /kkjk 18 ds v/khu uksfVl esa fofufnZ'V le; ds Hkhrj ;kstuk ds fo:) vkifÙk izLrqr dj ldrk gSA
vkifÙk;ka
21&& ¼1½ iwoZorhZ micU/kksa ds vuqlj.k es aizkIr vkifÙk;ksa ij] ;fn dksbZ gks] fopkj djus ds i"pkr~ vkSj vkifÙkdÙkkZvksa dks lquokbZ dk volj nsus ds i"pkr~ ifj'kn~] ;Fkk lEHko] ,slh vfUre vkifÙk dh izkfIr ds fnukad ls N% ekl ds Hkhrj ;k rks ;kstuk dk ifjR;kx dj ldrh gS ;k mls ,sls mikUrj lfgr] ;fn dksbZ gks] tSlk ifj'kn~ lq>ko ns] Lohdr̀ ds fy, jkT; ljdkj dks izLrqr dj ldrh gSA
¼2½ jkT; ljdkj mi/kkjk ¼1½ ds v/khu mls izLrqr dh x;h fdlh ;kstuk dks mikUrj lfgr ;k mikUrj jfgr] Lohdr̀ dj ldrh gS] ;k Lohdr̀ djus ls bUdkj dj ldrh gS ;k mls iqufoZpkj ds fy, okil dj ldrh gSA
¼3½ ;fn mi/kkjk ¼2½ ds v/khu iqufoZpkj ds fy;s okil dh x;h ;kstuk esa ifj'kn~ }kjk mikUrj dj fn;k tk; rks mls /kkjk 18 ds vuqlkj iqu% izdkf"kr fd;k tk;xk & ;kstuk dk ifjR;kx]
mikUrj ;k Lohd̀fr
335
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 22&24À ¼d½ ;fn mikUrj ds dkj.k ;kstuk esa lekfo'V {ks= dh lhekvksa ij izHkko iM+rk gS ;k mlesa iwoZ izLrkfor vtZu ls fHkUu fdlh Hkwfe ;k Hkou dks vftZr djuk vUrxzZLr gS( ;k
¼[k½ ;fn ifj'kn~ dh jk; esa mikUrj bruk egRoiw.kZ gS fd mldk iqu% izdk"ku visf{kr gS]
Rkks bl izdkj iqu% izdkf"kr fd, tkus ij] /kkjk 19 vkSj /kkjk 20 esa fofgr izfØ;k dk] tgka rd iz;ksT; gks] vuqlj.k fd;k tk;xk ekuksa iqu% izdk"ku /kkjk 18 ds v/khu fd;k x;k ewy izdk"ku gSA
22&& ¼1½ tc dHkh jkT; ljdkj fdlh vkokl ;kstuk dks Lohdr̀ djs] rc mls xtV esa vf/klwfpr fd;k tk;xkA
¼2½ fdlh ;kstuk ds laca/k esa mi/kkjk ¼1½ ds v/khu vf/klwpuk bl ckr dh fu"pk;d lk{; gksxh fd ;kstuk lE;d~ :i ls cuk;h vkSj Lohdr̀ dh x;h gSA ¼3½ ;kstuk mi/kkjk ¼1½ ds v/khu vf/klwpuk ds fnukad ls izoÙ̀k gksxhA ;kstuk dk izkjaHk
23&& ¼1½ fdlh vkokl ;kstuk ds izoÙ̀k gksus ds i"pkr~ vkSj mlds iw.kZ:i ls fu'ikfnr fd;s tkus ds iwoZ] fdlh Hkh le; ifj'kn~ mu dkj.kksa ls tks vfHkfyf[kr fd;s tk;saxs] mlesa ifjorZu dj ldrh gS ;k mls fujLr dj ldrh gS % ijUrq &
¼d½ fdlh vkokl ;kstuk esa dksbZ ,slk ifjorZu djus ds iwoZ ftlesa fdlh Hkwfe ;k Hkou dk ftls ewy ;kstuk ds vUrxZr vtZu djus dk izLrko u gks] djkj ls fHkUu vtZu vUrxzZLr gks] rks ifj'kn izLrkfor ifjorZu dh ,d uksfVl ,sls izi= esa] ,sls O;fDr;ksa ;k O;fDr;ksa ds oxksZa ij vkSj ,slh jhfr ls ftls fofgr fd;k tk;] rkehy djsxh vkSj uksfVl rkehy fd, tkus ds fnukad ls rhl fnu ;k ,slh c<+k;h x;h vof/k ds ftlds fy;s ifj'kn~ i;kZIr dkj.k ls vuqKk ns] Hkhrj uksfVl ds vuqlj.k esa izkIr vkifÙk;ksa ij] ;fn dksbZ gks] fopkj djsxh vkSj vkifÙkdÙkkZvksa dks lquokbZ dk volj nsxh(
¼[k½ jkT; ljdkj dh iwoZ Lohdf̀r ds fcuk fdlh ;kstuk essa ifjorZu ;k mls fujLr ugha fd;k tk;xkA
¼2½ mi/kkjk ¼1½ ds v/khu fdlh ;kstuk esa dksbZ ifjorZu ;k fujLrhdj.k xtV esa vf/klwfpr fd;k tk;xk vkSj og ,slh vf/klwpuk ds fnukad ls bl izdkj izHkkoh gksxk fd fdlh ,sls mikUrj dk ewy ;kstuk ds v/khu igys ls dh x;h fdlh dk;Zokgh dh fof/kekU;rk ij izfrdwy izHkko u iM+sA
;kstuk esa ifjorZu
24&& ¼1½ tgka fdlh vkokl ;kstuk ds laca/k esa /kkjk 18 ds v/khu dksbZ uksfVl izdkf"kr dh xbZ gks] ogka dksbZ O;fDr] tc rd fd ;kstuk ifjR;Dr ;k Lohdr̀ u dj nh tk; vkSj ;fn ;kstuk izoÙ̀k gks x;h gks rks mlds izkjEHk ds fnukad ls nks o'kZ dh vof/k ds nkSjku ;kstuk esa lekfo'V {ks= esa fdlh Hkou dk fuekZ.k] iqufu ZekZ.k] ifjo)Zu ;k ifjorZu ;k vU; izdkj ls Hkwfe dk fodkl ;kstuk ds fo:) vkSj ,sls fucZU/kuksa vkSj "krksZa ds izfrdwy] ftUgsa xzkeh.k vkokl vk;qDr bl fufeRr vuqKk ds fy;s vkosnu&i= fn, tkus ij vkns"k }kjk vkjksfir djs] ugha djsxkA
¼2½ xzkeh.k vkokl vk;qDr ds mi/kkjk ¼1½ ds v/khu vuqKk u nsus ;k fucZU/ku ;k "krsZa vkjksfir djus ds vkns"k ls O;fFkr dksbZ O;fDr ,sls le; ds Hkhrj tSlk fofgr fd;k tk,] ifj'kn~ dks vihy dj ldrk gS] ftldk ml ij fofu"p; vfUre gksxkA
;kstuk ds fy, izLrkfor
;k mlesa lekfo'V {ks= esa
Hkou fuekZ.k ij fucZU/ku
336
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 25&30À 25&& ¼1½ izR;sd o'kZ igyh fnlEcj ls iwoZ ifj'kn~&& ¼,d½ ,d dk;ZØe]
¼nks½ vxys o'kZ dk ctV]
,sls izi= esa tSlk fofgr fd;k tk;] rS;kj djsxh vkSj mls jkT; ljdkj dks vxzlkfjr djsxhA
¼2½ dk;ZØe esa fuEufyf[kr ckrsa gksaxh %&
¼d½ ,slh vkokl ;kstuk dh] ftls ifj'kn~ vxys o'kZ vkaf"kd ;k iw.kZ :i ls fu'ikfnr djus dk izLrko djs] ,slh fof"kf'V;ka tSlh fofgr dh tk;( ¼[k½ ,sls fdlh miØe dh fof"kf'V;ka] ftUgas ifj'kn~ Hkou fuekZ.k lkexzh ds mRiknu ds iz;kstukFkZ vxys o'kZ ds nkSjku laxfBr ;k fu'ikfnr djus dk izLrko djs( vkSj
¼x½ ,slh vU; fof"kf'V;ka tSlh fofgr dh tk;aA
¼3½ ctV esa ,slk fooj.k gksxk] ftlesa vxys o'kZ ds fy, iwathxr vkSj jktLo ys[ks ij vuqekfur izkfIr;ka vkSj O;; fn[kk;k tk;xkA
okf'kZd ctV vkSj vkokl
dk;ZØe
26&& jkT; ljdkj Hksts x, dk;ZØe vkSj ctV dks ,sls mikUrj ds lkFk tSlk og mfpr le>s] Lohdr̀ dj ldrh gSA bl izdkj Lohdr̀ dk;ZØe vkSj ctV dks muds Lohdr̀ fd, tkus ds i"pkr~ ;Fkk"kh?kz] jkT; fo/kku e.My ds nksuksa lnuksa ds le{k j[kk tk;xkA dk;ZØe vkSj ctV dk
Lohd`r fd;k tkuk
27&& ifj'kn~ ml o'kZ ds nkSjku ftlds laca/k esa /kkjk 26 ds v/khu dksbZ dk;ZØe Lohdr̀ fd;k x;k gks] fdlh Hkh le;] jkT; ljdkj dks vuqiwjd dk;ZØe vkSj ctV izLrqr dj ldrh gS vkSj /kkjk 25 ds micU/k ,sls vuqiwjd dk;ZØe vkSj ctV ij ykxw gksaxsA vuqiwjd dk;ZØe vkSj
ctV
28&& ifj'kn~ fdlh Hkh le; jkT; ljdkj }kjk Lohdr̀ fdlh dk;ZØe ;k mlds fdlh Hkkx esa ifjorZu dj ldrh gS %
ijUrq ,slk ifjorZu] ftlls ,sls dk;ZØe esa lfEefyr fdlh vkokl ;kstuk ds dk;Z{ks= ;k iz;kstu ij izHkko iM+s] jkT; ljdkj dh iwoZ Lohdf̀r ds fcuk ugha fd;k tk;xk vkSj /kkjk 26 ds micU/k ,sls ifjorZu ij ;Fkko";d ifjorZuksa lfgr ykxw gksaxsA dk;ZØe esa ifjorZu
29&& ¼1½ /kkjk 26 ds v/khu jkT; ljdkj }kjk dk;ZØe Lohdr̀ fd, tkus ds i"pkr~] ifj'kn~ /kkjk 28 ds micU/kksa ds v/khu jgrs gq,] dk; ZØe esa lfEefyr vkokl ;kstuk dks fu'ikfnr djus dh dk;Zokgh djsxhA
¼2½ ifj'kn~ fdlh vkokl ;k stuk esa fn, x, fdlh dk;Z dk fu'iknu fdlh Lora= vfHkdj.k ds ek/;e ls dj ldrh gSA
¼3½ mi/kkjk ¼1½ vkSj mi/kkjk ¼2½ dh fdlh ckr dk ;g vFkZ ugha yxk;k tk;xk fd og ifj'kn~ dks fdlh vkokl ;kstuk ds fu'iknu esa] ;FkkfLFkfr] jkT; ljdkj ;k fdlh LFkkuh; izkf/kdkjh dh lgefr ls mDr ljdkj ;k izkf/kdkjh ds fdlh vfHkdj.k dks fu;ksftr djus ls fuf'k) djrh gSA
vkokl ;kstuk dk
fu'iknu
30&& ¼1½ mÙkj izns"k tehankjh fouk"k rFkk Hkwfe&O;oLFkk vf/kfu;e] 1950 ;k rRle; izoÙ̀k fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] tgka fdlh xkao lHkk ;k vU; LFkkuh; izkf/kdkjh dh ;k mlesa fufgr dksbZ lM+d] LDok;j ;k vU; Hkwfe ;k mldk Hkkx jkT; ljdkj }kjk Lohdr̀ fdlh vkokl ;kstuk esa lfEefyr {ks= esa fLFkr gks] vkSj ,slh ;kstuk ds iz;kstukFkZ visf{kr gks] ogka ifj'kn~] ;FkkfLFkfr] ,slh xkao lHkk ;k LFkkuh; izkf/kdkjh dks ;g uksfVl nsxh fd mldh ;kstuk ds iz;kstuksa ds fy, vko";drk gSA
ifj'kn~ esa xkao lHkk dh
Hkwfe dk fufgr gksuk
337
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 31&34À ¼2½ ;fn xkao lHkk ;k LFkkuh; izkf/kdkjh lgefr ns rks ,slh lM+d] LDok;j ;k vU; Hkwfe ;k mldk Hkkx ,slh lgefr ds fnukad ls ifj'kn~ esa fufgr gks tk;xkA ¼3½ ;fn xkao lHkk ;k LFkkuh; izkf/kdkjh lgefr u ns rks ;g fookn jkT; ljdkj dks fufnZ'V fd;k tk;xk vkSj jkT; ljdkj dk fofu"p; vfUre gksxkA ¼4½ bl /kkjk dh fdlh ckr dk izHkko ,slh lM+d] LDok;j ;k Hkwfe esa fdlh ukyh ;k ty&dy ij xkao lHkk ;k vU; LFkkuh; izkf/kdkjh ds vf/kdkj ;k "kfDr ij ugha iM+sxkA 31&& ¼1½ tgka dksbZ Hkwfe /kkjk 30 ds v/khu ifj'kn~ esa fufgr gS vkSj ifj'kn~ ;g ?kks'k.kk djs fd og ,slh Hkwfe dks rc rd izfr/k`r djsxh tc rd og /kkjk 34 ds v/khu fdlh lM+d ;k [kqyh txg ds Hkkx ds :i esa lEc) xkao lHkk ;k LFkkuh; izkf/kdkjh esa iqu% fufgr ugha gks tkrh] ogka ,slh Hkwfe ds lEcU/k esa ifj'kn~ }kjk dksbZ izfrdj ns; ugha gksxhA ¼2½ tgka dksbZ Hkwfe /kkjk 30 ds v/khu ifj'kn~ esa fufgr gS vkSj Hkwfe ds laca/k esa mi/kkjk ¼1½ ds v/khu dksbZ ?kks'k.kk u dh tk;] ogka ifj'kn~ lEc) xkao lHkk ;k LFkkuh; izkf/kdkjh dks Hkwfe ds cktkj ewY; ds cjkcj /kujkf"k izfrdj ds :i esa nsxhA ¼3½ tgka ifj'kn~ us mi/kkjk ¼1½ ds v/khu fdlh Hkwfe ds laca/k esa ?kks'k.kk dh gS vkSj ifj'kn~ ?kks'k.kk ds fucU/kuksa ds izfrdwy Hkwfe dks bl izdkj izfr/kkfjr djrh gS ;k mldk fuLrkj.k djrh gS fd Hkwfe xkao lHkk ;k vU; LFkkuh; izkf/kdkjh esa iqu% fufgr u gks] ogka ifj'kn~ mi/kkjk ¼2½ ds micU/kksa ds vuqlkj izfrdj nsxhA
izfrdj dc ns; gksxk
32&& ¼1½ ifj'kn~ fdlh lkoZtfud lM+d] tks mlesa fufgr gks mldks ;k mlds fdlh Hkkx dks eksM+ ldrh gS] iFkkUrj dj ldrh gS] lkoZtfud mi;ksx jksd ldrh gS ;k LFkk;h :i ls can dj ldrh gSA
¼2½ tc dHkh ifj'kn~ vius esa fufgr fdlh lkoZtfud lM+d ;k mlds fdlh Hkkx dks lkoZtfud mi;ksx ds fy;s jksd ns ;k LFkk;h :i ls cUn dj ns] rks og] ;Fkk lk/;] mlds cnys esa igqapus ds fdlh vU; ;qfDr;qDr lk/ku dh O;oLFkk djsxh vkSj ,sls izR;sd O;fDr dks] tks tu&leqnk; ds ,d lnL; ek= ls fHkUu :i esa igqapus ds lk/ku ds :i esa ,slh lM+d ;k Hkkx dk mi;ksx djus ds fy;s gdnkj gS vkSj ftls bl izdkj jksdus ;k can djus ds dkj.k {kfr gqbZ gS] ;qfDr;qDr izfrdj dk Hkqxrku djsxhA
¼3½ tc ifj'kn~ esa fufgr dksbZ lkoZtfud lM+d ;k mldk dksbZ Hkkx mi/kkjk ¼1½ ds v/khu LFkk;h :i ls cUn dj fn;k tk;] rc ifj'kn~ mldk mruk Hkkx] ftldh mls dksbZ vko";drk u gks] csp ldrh gS ;k iV~Vs ij ns ldrh gSA
ifj'kn~ esa fufgr
lkoZtfud lM+d dks
eksM+us ;k cUn djus
dh ifj'kn~ dh "kfDr
33&& ;fn /kkjk 31 ;k /kkjk 32 ds v/khu fdlh izfrdj dh ns;rk ;k mDr /kkjkvksa ds v/khu ns; izfrdj dh /kujkf"k ds laca/k esa dksbZ fookn gks rks bl ekeys dks vf/kdj.k dh fufnZ'V fd;k tk;sxk vkSj mldk fofu"p; vfUre gksxkA
dfri; fookn vf/kdj.k
dks funsZ"k djuk
34&& ¼1½ tc dHkh jkT; ljdkj dk lek/kku gks tk; fd]&
¼d½ /kkjk 21 ds v/khu jkT; ljdkj }kjk Lohdr̀ ;kstuk esa ;Fkk O;ofLFkr jhfr ls ifj'kn~ }kjk foU;kflr ;k ifjofr Zr fdlh lM+d dks lE;d~ :i ls lery dj fn;k gS] [kMa+tk fcNk fn;k x;k gS] iDdk cuk fn;k x;k gS] lhekc) dj fn;k x;k gS] ukyh] ey&ogu vkSj ty fudklh dh O;oLFkk dj nh xbZ gS( vkSj
¼[k½ ,sls ySEi] jks"kuh ds [kEHkksa vkSj vU; midj.kksa dh ftUgsa xkao lHkk ,slh lM+dksa ij jks"kuh ds fy, vko";d le>s vkSj ftudh ifj'kn~ }kjk O;oLFkk dh tkuh pkfg,] O;oLFkk dj nh xbZ gS( vkSj
Xkako lHkk esa dfri;
lM+dks vkSj [kqys LFkkuksa
dk fufgr gksuk
338
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 35&37À ¼x½ ,slh lM+d ij ty vkSj vU; LoPNrk lqfo/kkvksa dh lE;d :i ls O;oLFkk dj nh xbZ gSA
rc jkT; ljdkj ,slh lM+d dks lkoZtfud lM+d ?kksf'kr dj ldrh gS vkSj rnqijkar lM+d xkao lHkk esa fufgr gks tk;xh vkSj mlds i"pkr~ ,slh xkao lHkk }kjk mldk vuqj{k.k] ejEer] izdk"k vkSj lQkbZ dh tk;xhA
¼2½ tc fdlh vkokl ;kstuk dk fu'iknu djrs le; ifj'kn~ }kjk laokru ;k euksjatu ds iz;kstuksa ds fy;s fdlh [kqys LFkku dh O;oLFkk dh x;h gks] rc ;kstuk iwjh gksus ij] mls ifj'kn~ ds ladYi }kjk lEc) xkao lHkk dks vUrfjr dj fn;k tk;xk vkSj rnqijkar ;g ,slh xkao lHkk esa fufgr gks tk;xk vkSj mlds O;; ij mldk vuqj{k.k fd;k tk;xkA ¼3½ ;fn bl /kkjk esa fufnZ'V fdlh ekeys ds lEcU/k esa ifj'kn~ vkSj xkao lHkk ds chp dksbZ fookn mRiUu gks rks ekeyk jkT; ljdkj dks fufnZ'V fd;k tk;xk] ftldk fofu"p; vfUre gksxkA
35&& ifj'kn~ dk ;g drZO; gksxk fd og Hkouksa dk "kh?kz vkSj lLrk fuekZ.k djus dh nf̀'V ls dk;Zokgh djs] vkSj ifj'kn~ bl iz;kstu gsrq fuEufyf[kr ds fy;s lHkh dqN dj ldrh gS %&
¼d½ Hkou fuekZ.k lkefxz;ksa dk ,dhdj.k] ljyhdj.k vkSj ekudhdj.k djuk( ¼[k½ xg̀ la?kVd oLrqvksa dh iwoZ x<+kbZ ¼izh&QSczhds"ku½ vkSj cM+s iSekus ij mRiknu dks izksRlkfgr djuk(
¼x½ vkokl ;kstukvksa ds fy, visf{kr Hkou fuekZ.k lkefxz;ksa ds mRiknu dh lqO;oLFkk djuk ;k mRrjnkf;Ro ysuk(
¼?k½ lLrh Hkou fuekZ.k lkefxz;ksa dh [kkst djus ds fy;s vuqla/kku&dk;Z dks izksRlkfgr djuk vkSj lLrs fuekZ.k dh ubZ fof/k;ksa dk fodkl djuk( ¼³½ Hkouksa ds fuekZ.k&dk;Z esa izf"kf{kr Jfedksa dh yxkrkj vkSj i;kZIr miyC/krk lqfuf"pr djuk(
¼p½ iwoZ mfYyf[kr drZO;ksa dk ikyu djus ds fy, ;Fkk&vko";d leLr vU; dk;Z djukA
ifj'kn~ ds vU; drZO;
36&& ifj'kn~ dks fuEufyf[kr dh O;oLFkk djus dh "kfDr gksxh&
¼d½ fdlh ewy Hkw&[k.M dh lhek esa ifjorZu djds iquxZfBr Hkw&[k.M cukuk( ¼[k½ Lokfe;ksa dh lgefr ls] nks ;k vf/kd ewy Hkw&[k.M] ftuesa ls izR;sd ij vyx&vyx ;k la;qDr :i ls LokfeRo gks] mudh lhek esa ifjorZu djds ;k ifjorZu fd, fcuk iquxZfBr Hkw&[k.M ds :i esa lkekU; LokfeRo esa j[ks tk;saxs( ¼x½ fdlh ,sls Lokeh dks] tks vkokl ;kstuk ds dk;kZUo;u esa Hkwfe ls oafpr gks x;k gks Hkw&[k.M dk vkoaVu djuk( vkSj
¼?k½ ,d O;fDr ls nwljs O;fDr dks fdlh Hkw&[k.M ds LokfeRo dk vUrj.k djukA
Hkw&[k.M dk iquxZBu
v/;k;&pkj
Hkwfe dk vtZu vkSj fuLrkj.k
37&& ¼1½ ifj'kn~ fdlh O;fDr ls ,slh fdlh Hkwfe dk] ftldh fdlh vkokl ;kstuk ds iz;kstuksa d s fy;s vko";drk gks ;k ,slh Hkwfe esa fdlh fgr dk Ø; djds] iV~Vs ij ysdj ;k fofue; }kjk vtZu djus ds fy;s ;k mlds fdlh Lokeh dks mlls oafpr j[kus ;k mlesa fdlh izdkj ds gLr{ksi ds lEcU/k esa fdlh ,sls vf/kdkj dh {kfriwfrZ ds fy;s mlls djkj dj ldrh gSA
djkj }kjk Ø; djus ;k
iV~Vs ij nsus dh "kfDr
339
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 38&42À ¼2½ bl vf/kfu;e ds fdlh iz;k stu ds fy;s ifj'kn~ }kjk visf{kr fdlh Hkwfe ;k mlesa fdlh fgr dks Hkh mÙkj izns"k esa viuh izof̀Ùk ds laca/k esa ;Fkkla"kksf/kr Hkwfe vtZu vf/kfu;e] 1894 ds micU/kksa ds v/khu vftZr fd;k tk ldrk gSA
38&& bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk, x, fdUgha fu;eksa ds v/khu jgrs gq,] ifj'kn~ vius es fufgr vkSj bl vf/kfu;e ds v/khu Lohdr̀ fdlh vkokl ;kstuk esa lekfo'V {ks= esa fLFkr fdlh Hkwfe] Hkou ;k vU; lEifÙk dks izfr/kkfjr dj ldrh gS] iV~Vs ij ns ldrh gS] csp ldrh gS] fofue; dj ldrh gS ;k mldk vU; izdkj ls fuLrkj.k dj ldrh gSA
Hkwfe vkfn dk fuLrkj.k
djus dh "kfDr
39&& ¼1½ tgka fdlh vkokl ;kstuk ds fu'iknu ds QyLo:i fdlh Hkw&[k.M dk iquxZBu fd;k tk; ;k fdlh O;fDr dks fdlh Hkwfe ls csny[ky fd;k tk;] ogka ,sls iquxZBu ;k csn[kyh ls izHkkfor dksbZ O;fDr izfrdj ds fy;s fofgr jhfr ls ifj'kn~ dks vkosnu dj ldrk gSA
¼2½ ifj'kn~ ,slh tkap djus ds i"pkr~] tSlh og mfpr le>s] vkosnd dks ns; izfrdj dh /kujkf"k] ;fn dksbZ gks] vo/kkfjr dj ldrh gSA
¼3½ ;fn vkosnd] mi/kkjk ¼2½ ds v/khu ifj'kn~ ds fofu"p; ls vlarq'V gks rks og vf/kdj.k dks ,slh jhfr ls] tSlh fofgr dh tk;] vihy dj ldrk gSA
¼4½ ifj'kn~] ;FkkfLFkfr] mi/kkjk ¼2½ ;k mi/kkjk ¼3½ ds v/khu vo/kkfjr izfrdj dh /kujkf"k dk Hkqxrku ml O;fDr dks djsxk] ftls mldk gdnkj ik;k tk;A Hkw&[k.Mksa ds iquxZBu ds
laca/k esa fookn
v/;k; &ikap
vf/kdj.k
40&& ¼1½ izR;sd ftys dk ftyk U;k;k/kh"k bl vf/kfu;e ds iz;kstuksa d s fy;s vf/kdj.k dk xBu djsxkA
¼2½ vf/kdj.k ,slh izfØ;k dk vuqlj.k djsxk] tSlh fofgr dh tk,A
¼3½ fdlh /kujkf"k dk Hkqxrku djus ;k fdlh LFkkoj lEifÙk ij dCtk fnykus ;k ,slh lEifÙk ls fdlh lajpuk dks gVkus dk vf/kdj.k dk izR;sd vkns"k flfoy U;k;ky; dh fMØh le>k tk;xk vkSj bl :i esa mldk fu'iknu fd;k tk;xkA
¼4½ vf/kdj.k ds le{k dk;Zokfg;ksa dks Hkkjrh; n.M lafgrk dh /kkjk 193 vkSj 228 ds vFkkZUrxZr U;kf;d dk;Zokgh le>k tk;xkA
¼5½ vf/kdj.k dk lnL; ,sls ikfjJfed dk gdnkj gksxk] tSlk fofgr fd;k tk;A vf/kdj.k ds xBu
41&& vf/kdj.k /kkjk 31 vkSj 32 ds v/khu ns; izfrdj ls lacaf/kr leLr iz"uksa vkSj /kkjk 39 ds v/khu izLrqr leLr vihyksa dk fofu"p; djsxk vkSj vf/kdj.k dk fofu"p; vfUre gksxkA
vf/kdj.k ds drZO;
42&& bl vf/kfu;e ds v/khu dksbZ tkap djus ;k fdlh vihy dh lquokbZ djus ds iz;kstu ds fy;s vf/kdj.k dks ogh "kfDr;ka gksxh] tks fuEufyf[kr fo'k;ksa ds laca/k esa fdlh okn dk fopkj.k djrs le; flfoy izfØ;k] 1908 ds v/khu flfoy U;k;ky; esa fufgr gS %&
vf/kdj.k dh "kfDr
340
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 43&44À ¼d½ fdlh O;fDr dks leu djuk vkSj mls mifLFkr gksus ds fy;s ck/; djuk vkSj "kiFk ij mldh ijh{kk djuk(
¼[k½ "kiFk&i=ksa ij lk{; izkIr djuk(
¼x½ fdlh Hkou ;k mlds ifj{ks= dk fujh{k.k djuk ;k lkf{k;ksa ;k nLrkostksa dh ijh{kk ;k LFkkuh; vUos'k.k ds fy, deh"ku tkjh djuk( ¼?k½ nLrkostksa dks izdV vkSj izLrqr djus dh vis{kk djuk( ¼³½ fof/kiw.kZ djkj] le>kSrk ;k rqf'V dks vfHkfyf[kr djuk vkSj rn~uqlkj vkns"k nsuk(
¼p½ dksbZ vU; fo'k;] tks fofgr fd;k tk;A
v/;k; &N%
foÙk] ys[kk vkSj ys[kk ijh{kk
43&& ¼1½ ifj'kn~ dh viuh fuf/k gksxh] ftls LFkkuh; fuf/k le>k tk;xk vkSj ftlesa ifj'kn~ }kjk ;k mldh vksj ls izkIr leLr /kujkf"k tek dh tk;xhA ¼2½ ifj'kn~ dh fuf/k Hkkjrh; LVsV cSad esa ;k jkT; ljdkj dh iwoZ Lohdf̀r ls] mÙkj izns"k dks&vkijsfVo cSad ;k fdlh vuqlwfpr cSad esa j[kh tk;xh % ijUrq bl mi/kkjk dh fdlh ckr ls ;g ugha le>k tk;xk fd og ifj'kn~ dks ,slh udn /kujkf"k j[kus ls tks pkyw Hkqxrku ds fy;s vko";d gks] ;k fuf/k ds fdlh ,sls Hkkx dks tks rqjUr O;; djus ds fy;s visf{kr u gks] Hkkjrh; U;kl vf/kfu;e] 1882 dh /kkjk 20 esa of.kZr fdUgha izfrHkwfr;ksa esa fofu;ksftr djus ls izokfjr djrh gSA ¼3½ ,slh "krksZa vkSj ifjlhekvksa ds v/khu jgrs gq,] tSlh fofgr dh tk;s] ifj'kn le;≤ ij bl vf/kfu;e ds iz;kstuksa ds fy;s _.k ys ldrh gS ;k foÙkh; izcU/k dj ldrh gSA
¼4½ ,slh "krksZa vkSj ifjlhekvksa ds v/khu jgrs gq,] tSlh fofgr dh tk;s] ifj'kn~ fdlh vU; LFkkuh; izkf/kdkjh] fdlh lgdkjh lfefr ;k fdlh vU; O;fDr dks x̀g&fuekZ.k ds fy;s ,sls fucU/kuksa vkSj "krksZa ij ftUgsa og vo/kkfjr djs] _.k vkSj vfxze ns ldrh gSA foÙkh; micU/k
44&& ¼1½ ifj'kn~ le;≤ ij] jkT; ljdkj dh iwoZ Lohdf̀r ls] ,slh /kujkf"k ds fy;s vkSj ,sls fucU/kuksa vkSj "krksaZ ij] tSlh fofgr dh tk;] _.k&i= tkjh dj ldrh gSA ¼2½ jkT; ljdkj mi/kkjk ¼1½ ds v/khu tkjh fd, x, fdUgha Hkh _.k&i=ksa ds ewy/ku vkSj C;kt ;k ewy/ku ;k C;kt ds Hkqxrku dh ,slh jhfr ls tSlh og mfpr le>s] izR;kHkwfr ns ldrh gS %
ijUrq jkT; ljdkj tc rd dksbZ ,slh izR;kHkwfr izoÙ̀k gks] izfro'kZ ctV l= ds nkSjku jkT; fo/kku e.My ds nksuksa lnuksa ds le{k pkyw foÙkh; o'kZ esa nh x;h izR;kHkwfr;ksa dk] ;fn dksbZ gks] ,d fooj.k&i= vkSj mu dqy /kujkf"k;ksa dk] ;fn dksbZ gks] ,d v|kof/kd ys[kk j[ksxh] ftudk Hkqxrku fdUgha ,slh izR;kHkwfr;ksa ds dkj.k jkT; ds jktLo ls fd;k x;k gks ;k ftudk Hkqxrku bl izdkj nh x;h fdlh /kujkf"k dk izfrnku djus ds fy;s jkT; ds jktLo esa fd;k x;k gksA
¼3½ bl /kkjk ds v/khu ifj'kn~ }kjk tkjh fd, x, _.k&i= ,slh jhfr ls tkjh fd, tk;saxs] vUrfjr fd, tk;saxs] muds laca/k esa dk;Zokgh dh tk;xh vkSj mudk ekspu fd;k tk;xk] tSlh fofgr dh tk;A
_.k&i=
341
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 45&48À 45&& ¼1½ ifj'kn~ vius }kjk fy, x, fdlh _.k&i= ,slh jhfr ls] tSlh fofgr dh tk;] ,d fu{ksi fuf/k LFkkfir djsxhA
¼2½ izR;sd ,slh fu{ksi fuf/k dk vuqj{k.k] fofu;kstu vkSj iz;ksx ,slh jhfr ls fd;k tk;xk tSlh fofgr dh tk;A
¼3½ ifj'kn~ fu{ksi fuf/k ds fofu;kstu ds fy;s vkSj ml _.k ds izfrnku ds fy, ftlds fy;s fuf/k dh LFkkiuk dh x;h Fkh] fofgr jhfr ls U;kl dk lt̀u dj ldrh gS vkSj ;fn jkT; ljdkj }kjk bl izdkj funs"k fn;k tk; rks og l̀tu djsxhA _.k dk izfrnku
46&& jkT; ljdkj] le;≤ ij] ,sls fucU/kuksa vkSj "krksZa ij] ftUgsa og vo/kkfjr djs] bl vf/kfu;e ds iz;kstuksa ds fy;s ifj'kn ~ dks vuqnku ;k _.k ns ldrh gSA ljdkj }kjk vuqnku vkSj
_.k
47&& ¼1½ ifj'kn~ ds fy;s ,d ,slh ifjØkeh fuf/k dk l̀tu djuk fof/kiw.kZ gksxk ftlesa ,sls leLr vkxe tek fd, tk;saxs] tks fdlh vkokl ;kstuk ds v/khu ifj'kn~ }kjk fufeZr ;k iqufufeZr fdlh Hkou ;k mlesa fdlh bdkbZ ds fdLr ds vk/kkj ij fcØh ds laca/k esa ifj'kn~ }kjk ;k mldh vksj ls izkIr gksA
¼2½ vkorZd fuf/k fdlh vkokl ;kstuk ds v/khu Hkouksa ds fuekZ.k ;k iqufuZekZ.k ds iz;kstuksa ds fy;s gh j[kh tk;sxh vkSj mldk iz;ksx fd;k tk;xkA vkorZd fuf/k
48&& ¼1½ xzkeh.k vkokl vk;qDr ifj'kn~ ds le{k fdlh foÙkh; o'kZ ds izkjEHk ds iwoZ gksus okyh fo"ks'k cSBd esa ml o'kZ ds fy;s ifj'kn~ dk ctV j[ksxkA ys[kk vkSj ys[kk&ijh{kk
¼2½ izR;sd ,slk ctV ,sls izi= esa rS;kj fd;k tk;xk] tSlk fofgr fd;k tk; vkSj mlesa]&
¼,d½ ,slh vkokl vkSj lq/kkj ;kstuk] ftUgsa ifj'kn~ ml o'kZ esa vkaf"kd ;k iw.kZ:i esa fu'ikfnr djus dk izLrko djrh gS]
¼nks½ ifj'kn~ ds leLr nkf;Roksa dks lE;d~ :i ls iwjk djus] vkSj ¼rhu½ bl vf/kfu;e ds n{k iz"kklu]
ds fy;s O;oLFkk dh tk;xh vkSj mlesa ,d ,slk fooj.k&i= gksxk] ftlesa ml o'kZ ds fy;s iwathxr vkSj jktLo ys[ks ij vuqekfur izkfIr;k¡ vkSj O;;] vkSj ,slh vU; fof"kf'V;ka nh tk;saxh tSlh fofgr dh tk;saA
¼3½ ifj'kn~ ctV ij fopkj djus ds i"pkr~ mls mikUrj lfgr ;k mlds fcuk Lohdr̀ djsxh] vkSj mls jkT; ljdkj dks vuqeksnu ds fy, izLrqr djsxhA ¼4½ jkT; ljdkj ifj'kn~ }kjk ;Fkk Lohdr̀ ctV dk ;k rks vuqeksnu dj ldrh gS] ;k mls ifj'kn~ dks ,sls mikUrjksa ds fy;s tSlk jkT; ljdkj funs"k ns] okil dj ldrh gSA ¼5½ tgka ctV bl izdkj okil dj fn;k tk;] ogka ifj'kn~ rqjUr ,sls mikUrj djsxh vkSj bl izdkj ;Fkk mikUrfjr ctV jkT; ljdkj dks izLrqr djsxh] tks rRi"pkr mldk vuqeksnu dj ldrh gSA
¼6½ xzkeh.k vkokl vk;qDr ml foÙkh; o'kZ ds nkSjku] ftlds fy, jkT; ljdkj }kjk ctV dk vuqeksnu dj fn;k x;k g S] fdlh Hkh le; ifj'kn ds le{k vuqiwjd ctV j[k ldrk gS vkSj ,sls vuqiwjd ctV ds laca/k esa bl mi/kkjk ds iwoZorhZ micU/k ;Fkko";d ifjorZu lfgr ykxw gksaxsA
¼7½ ifj'kn~ ,sls izi= esa vkSj ,slh jhfr ls] tSlh fofgr dh tk;] ys[kk j[ksxh vkSj rqyu&i= rS;kj djsxhA
342
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 49&50À ¼8½ ifj'kn~ ds ys[ks dh ys[kk&ijh{kk ,sls ys[kk ijh{kd }kjk ,slh jhfr ls vkSj ,sls le; ij dh tk;xh tSlh fofgr dh tk;] vkSj bl izdkj fu;qDr ys[kk ijh{kd dks ,sls fo'k;ksa ds laac a/k esa nLrkostksa ds izLrqr fd, tkus vkSj lwpuk fn, tkus dh vis{kk djus dh ,slh "kfDr vkSj ifj'kn~ dh fuf/k ;k lEifÙk dks v/;{k] xzkeh.k vkokl vk;qDr vkSj ifj'kn~ ds lnL;ksa] vf/kdkfj;ksa vkSj lsodksa dh mis{kk ;k muds nqjkpj.k ds dkj.k gqbZ fdlh gkfu] viO;; ;k nqfoZfu;ksx ds fy;s muds fo:) vLohdf̀r vkSj vf/kHkkj ds laca/k esa ,slh "kfDr;ka gksxh] vkSj vf/kHkkj vkSj vf/kHkkfjr /kujkf"k dh olwyh ds laca/k esa ,slh izfØ;k dk vuqlj.k djsaxs] tSlh fofgr dh tk; vkSj muds vLohdf̀r vkSj vf/kHkkj ds laca/k esa ,slh vihy ,slh jhfr ls dh tk ldsxh tSlh fofgr dh tk;A
¼9½ ys[kk ijh{kd }kjk ;Fkk izekf.kr ifj'kn~ dk ys[kk vkSj mlds laca/k esa ys[kk ijh{kk izfrosnu izfro'kZ jkT; ljdkj dks Hksts tk;saxs] tks muds laca/k esa ifj'kn~ dks ,sls vuqns"k ns ldrh gS] ftls og mfpr le>s vkSj ifj'kn ,sls vuqns"kksa dk ikyu djsxhA ¼10½ jkT; ljdkj&
¼d½ mi/kkjk ¼9½ ds v/khu izkIr ifj'kn~ dk ys[kk vkSj muds laca/k esa ys[kk&ijh{kk izfrosnu izfro'kZ jkT; fo/kku e.My ds izR;sd lnu ds le{k j[kok;sxh( vkSj
¼[k½ ifj'kn~ ds ys[ks dks fofgr jhfr ls izdkf"kr djk;sxh vkSj ;qfDr;qDr ewY; ij fcØh ds fy;s mldh izfrfyfi;ka miyC/k djk;sxhA
v/;k; & lkr
lafonk
49&& ifj'kn~ ,slh leLr lafonk,a dj ldrh gS vkSj mudk fu'iknu dj ldrh gS] ftUgsa og bl vf/kfu;e ds fdUgha iz;kstuksa dks dk;kZfUor djus ds fy;s vko";d ;k lehphu le>sA
Lkafonk djus dh "kfDr
50&& ¼1½ ifj'kn~ dh vksj ls izR;sd lafonk ;k lEifÙk laca/kh gLrkUrj.k&i= fyf[kr :i esa gksxk vkSj mldk fu'iknu ,sls izkf/kdkjh }kjk vkSj ,slh jhfr ls vkSj ,sls izi= esa fd;k tk;xk] tSlk fofgr fd;k tk; %
ijUrq iPphl gtkj :i;s ;k blls vf/kd O;; okyh dksbZ lafonk ifj'kn~ dh iwoZ Lohdf̀r ds fcuk ugha dh tk;sxhA
¼2½ mi/kkjk ¼1½ ds micU/k fdlh lafonk ;k izkDdyu esa fd, x, izR;sd ifjorZu ;k mldk ifjR;kx djus ij vkSj fdlh ewy lafonk ;k izkDdyu ij Hkh ykxw gksaxsA ¼3½ jftLVªhdj.k vf/kfu;e] 1908 esa fdlh ckr ds gksrs gq, Hkh] xzkeh.k vkokl vk;qDr ;k ifj'kn~ dh vksj ls fdlh djkj ;k vU; fy[kr dk fu'iknu djus ds fy;s izkf/kdr̀ ifj'kn~ ds fdlh vf/kdkjh ds fy;s ;g vko";d u gksxk fd og fdlh ,sls djkj ;k fy[kr dh jftLVªh ls lEc) fdlh dk;Zokgh esa fdlh jftLVªhdj.k dk;kZy; esa Lo;a ;k fdlh vfHkdrkZ }kjk mifLFkr gks ;k gLrk{kj djsa tSlk fd mDr vf/kfu;e dh /kkjk 58 esa micfU/kr gS %
ijUrq jftLVªhdj.k vf/kdkjh] ftls ,slk fy[kr izLrqr fd;k tk;] ;fn og mfpr le>s rks fy[kr ds laca/k esa lwpuk izkIr djus ds fy;s mls xzkeh.k vkokl vk;qDr ;k ,sls vf/kdkjh dks fufnZ'V dj ldrk gS vkSj mlds fu'iknu ds laca/k esa lek/kku gks tkus ij] ml fy[kr dk jftLVªhdj.k djsxkA
lafonkvks dk fu'iknu
343
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 51&56À 51&& ,sls fu;eksa ds v/khu jgrs gq,] ftUgsa jkT; ljdkj bl fufeÙk cuk,] ifj'kn~ vkns"k }kjk funs"k ns ldrh gS fd /kkjk 50 ds v/khu iznÙk "kfDr dk iz;ksx xzkeh.k vkokl vk;qDr ;k ifj'kn~ }kjk fofufnZ'V fdlh vU; vf/kdkjh }kjk fd;k tk;xkA Lkafonk ds laca/k esa "kfDr
dk izR;k;kstu
52&& dksbZ lafonk ;k lEifÙk dk gLrkarj.k&i= tks fd bl v/;k; vkSj blds v/khu cuk;s x;s fu;eksa esa ;Fkk micfU/kr ds vuqlkj fu'ikfnr u gks] ifj'kn~ ij ck/;dkjh u gksxkA
Lakfonk ds fu'iknu ds
laca/k esa vxzrj micU?k
v/;k; & vkB
vijk/k vkSj "kkfLr;ka
53&& ;fn dksbZ O;fDr&
¼d½ fdlh ,sls O;fDr dks] ftlds lkFk ifj'kn~ us lafonk fd;k gS] vius drZO; ;k fdlh ,sls dke dk ikyu ;k fu'iknu djus esa :dkoV Mkys ;k mRihfM+r djsa ftls bl vf/kfu;e ;k fdlh fu;e ;k fofu;e ds vk/kkj ij ;k ifj.kkeLo:i djus ds fy;s og vf/kdr̀ gS ;k djus dh mlls vis{kk dh x;h gS] ;k ¼[k½ fdlh lrg ;k fn"kk dks bafxr djus ds iz;kstuksa ds fy;s yxk, x, fdlh ,sls fpUg dks gVk, tks bl vf/kfu;e ;k fdlh fu;e ;k fofu;e }kjk izkf/kdr̀ fuekZ.k&dk;Z ds fu'iknu ds fy, vko";d gS]
Rkks og dkjkokl ls] ftldh vof/k N% ekl rd gks ldrh gS] ;k tqekZuk ls tks ,d gtkj :i;s rd gks ldrk gS] ;k nksuksa ls] n.Muh; gksxkA Lkafonkdkj ds dk;Z esa
:dkoV Mkyus ;k fpUg
gVkus ds fy, "kkfLr
54&& ;fn v/;{k ;k ifj'kn~ dk dksbZ lnL;] izR;{k ;k vizR;{k :i ls] Lo;a ;k fdlh Hkkxhnkj] lsok;kstd ;k deZpkjh }kjk ifj'kn~ ds lkFk] mlds }kjk ;k mldh vksj ls fdlh lafonk ;k lsok;kstu esa vFkZ laca/kh ;k fdlh vU; izdkj dk dksbZ va"k ;k fgr vftZr djs] tks ,slk va"k ;k fgr gks tks v/;{k ;k lnL; pqus tkus ;k cus jgus ds fy;s vufgZr djrk gks( ;k
;fn ifj'kn~ dk dksbZ vf/kdkjh ;k lsod] izR;{k ;k vizR;{k :i ls] Lo;a ;k fdlh Hkkxhnkj] lsok;kstd ;k deZpkjh }kjk ifj'kn~ ds lkFk] mlds }kjk ;k mldh vksj ls fdlh lafonk esa] ;k tgka rd mldk laca/k ,sls vf/kdkjh ;k lsod ds :i esa mlds lsok;kstu ls gS mls NksM+dj fdlh lsok;kstu esa /kkjk 7 dh mi/kkjk ¼2½ ds [k.M ¼d½ ;k [k.M ¼[k½ esa mfYyf[kr va"k ;k fgr ls fHkUu vFkZ laca/kh ;k fdlh vU; izdkj dk dksbZ va"k ;k fgr vftZr djsa] rks og lk/kkj.k dkjkokl ls ftldh vof/k ,d o'kZ rd gks ldrh gS ;k tqekZuk ls tks ,d gtkj :i;s rd gks ldrk gS] ;k nksuksa ls n.Muh; gksxkA ifj'kn~ ds lkFk lafonk
vkfn esa va"k ;k fgr
vftZr djus ds fy,
"kkfLr 55&& ;fn dksbZ O;fDr bl vf/kfu;e ;k blds v/khu cuk, x, fdlh fu;e ;k fofu;e ds fdlh micU/k dk mYya?ku djs rks og] ;fn ,sls mYya?ku ds fy, dksbZ vU;
"kkfLr dh O;oLFkk u gks] tqekZuk ls tks ikap lkS :i;s rd gks ldrk gS] n.Muh; gksxk] vkSj ;fn mYya?ku tkjh jgs rks vfrfjDr tqekZuk ls n.Muh; gksxk] tks izR;sd ,sls fnu ds fy;s] ftlesa izFke ckj fl)&nks'k Bgjk, tkus ds i"pkr mYya?ku tkjh jgs] iPphl :i;s rd gks ldrk gSA
vU; ekeyksa esa "kkfLr
56&& ¼1½ tc dksbZ O;fDr bl vf/kfu;e ds v/khu fdlh vijk/k ds fy;s fl)nks'k Bgjk;k tk;] rc ,sls O;fDr dks fl)nks'k Bgjkus okyk U;k;ky; ifj'kn~ }kjk bl fufeÙk vkosnu&i= fn;s tkus ij] ,sls O;fDr ls rqjUr ;g dkj.k crkus dks dgsxk fd D;ksa u og vius }kjk fd;s x;s dk;Z ls gqbZ {kfr ds fy;s ftlds laca/k esa og fl)nks'k Bgjk;k x;k gS] ifj'kn~ dks izfrdj dk Hkqxrku djsA
¼2½ U;k;ky; ,sls O;fDr }kjk crk;s x;s fdlh dkj.k ij fopkj djsxk vkSj ,slh tk¡p djus ds i"pkr~ ftls ;g mfpr le>s] ;g funs"k ns ldrk gS fd ,d gtkj :i;s ls vuf/kd ,sls izfrdj dk] tSlk og vo/kkfjr djs] Hkqxrku ifj'kn~ dks fd;k tk;A vijk/kh dk izfrdj
Hkqxrku djus dk nkf;Ro
344
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 57&60À ¼3½ mi/kkjk ¼2½ ds v/khu Hkqxrku fd, tkus ds fy, funsZf"kr izfrdj dh /kujkf"k tqekZuk ds :i esa olwy dh tk ldsxhA
57&& ¼1½ ;fn bl vf/kfu;e ds v/khu fdlh n.Muh; vijk/k dks djus okyk dksbZ O;fDr dEiuh gS rks ,sls izR;sd O;fDr dks] tks vijk/k fd;s tkus ds le; dEiuh dk izHkkjh jgk gS vkSj mlds dk;Z lapkyu ds fy, mlds izfr mÙkjnk;h jgk gS] vkSj dEiuh dks Hkh vijk/k dk nks'kh le>k tk;xk] vkSj rn ~uqlkj muds fo:) dk;Zokgh dh tk ldsxh vkSj n.M fn;k tk ldsxk %
ijUrq bl mi/kkjk dh fdlh ckr ls ,slk dksbZ O;fDr n.Muh; ugha gksxk] ;fn og ;g lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk ;k mlus ml vijk/k ds fuokj.k ds fy;s iw.kZ:is.k lE;d~ rRijrk cjrh FkhA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] tgka dksbZ ,slk vijk/k fdlh dEiuh }kjk fd;k x;k gS vkSj ;g lkfcr gks tk; fd vijk/k dEiuh ds fdlh izcU/k vfHkdrkZ] lfpo ,oa dks'kk/;{k] funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lgefr ;k ekSukuqdwyrk ls fd;k x;k gS] ogka ,sls izcU/k vfHkdrkZ] lfpo ,oa dks'kk/;{k] funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh dks Hkh ml vijk/k dk nks'kh le>k tk;xk vkSj rnuqlkj muds fo:) dk;Zokgh dh tk ldsxh vkSj n.M fn;k tk ldsxkA
Li'Vhdj.k %& bl /kkjk ds iz;kstuksa ds fy;s &
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr dksbZ QeZ ;k O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ fdlh QeZ ds laca/k esa] ^^funs"kd** dk rkRi;Z ml QeZ ds Hkkxhnkj ls gSA dEifu;ksa }kjk vijk/k
58&& ¼1½ dksbZ Hkh U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk laKku vijk/k fd;s tkus ls N% ekl ds Hkhrj ifj'kn~ ;k bl fufeÙk lE;d~ :i ls izkf/kdr̀ ifj'kn~ ds fdlh vf/kdkjh }kjk ifjokn fd;s tkus ds ;k mlls lwpuk izkIr gq, fcuk ugha djsxkA
¼2½ izFke oxZ ds eftLVªsV ls voj dksbZ U;k;ky;] bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk fopkj.k ugha djsxkA
izfØ;k
59&& izR;sd iqfyl vf/kdkjh dk ;g drZO; gksxk fd og&
¼d½ bl vf/kfu;e vkSj fu;eksa ds micU/kksa dks dk;kZfUor vkSj izofrZr djus ds fy, xzkeh.k vkokl vk;qDr dks lg;ksx ns(
¼[k½ bl vf/kfu;e ;k fdlh fu;e ds micU/kksa ds fo:) fd;s tkus okys ;k fd;s x;s fdlh vijk/k dh dksbZ lwpuk tks mls izkIr gks] ifj'kn~ ds leqfpr vf/kdkjh ;k lsod dks vfoyEc nsa( vkSj
¼x½ xzkeh.k vkokl vk;qDr ;k ifj'kn~ ds fdlh vf/kdkjh ;k lsod dks ,slh lgk;rk nsa] ftldh og bl vf/kfu;e ;k fdlh fu;e ds v/khu xzkeh.k vkokl vk;qDr ;k fdlh ,sls vf/kdkjh ;k lsod esa fufgr fdlh "kfDr dk fof/klaxr iz;ksx djus ds fy;s mlls vis{kk djsA
iqfyl vf/kdkfj;ksa ds
drZO;
60&& ¼1½ bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk "keu] vfHk;kstu lafLFkr fd;s tkus ds iwoZ ;k i"pkr~ xzkeh.k vkokl vk;qDr }kjk ;k xzkeh.k vkokl vk;qDr }kjk bl fufeÙk lkekU; ;k fo"ks'k vkns"k }kjk izkf/kdr̀ fdlh vf/kdkjh }kjk ,sls fucU/kuksa ij ftUgsa] ;FkkfLFkfr] xzkeh.k vkokl vk;qDr ;k vU; vf/kdkjh mfpr le>s] fd;k tk ldrk gSA
vijk/kksa dk "keu
345
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 61&63À ¼2½ tgka fdlh vijk/k dk "keu fd;k x;k gks] ogka vijk/kh dks] ;fn vfHkj{kk esa gks] ;FkkfLFkfr] mUeksfpr ;k nks'k eqDr dj fn;k tk;xk vkSj "kefur vijk/k ds laca/k esa mlds fo:) dksbZ vxzrj dk;Zokgh ugha dh tk;xhA
v/;k;&ukS
izdh.kZ
61&& mÙkj izns"k vkokl ,oa fodkl ifj'kn~] vf/kfu;e] 1965 dh /kkjk 83 ls 93 ds micU/k bl vf/kfu;e ds v/khu xfBr ifj'kn~ vkSj mlds lnL;ksa] vf/kdkfj;k sa vkSj lsodksa ij ;Fkko";d ifjorZu lfgr mlh izdkj ykxw gksaxs] ftl izdkj os izFke mfYyf[kr vf/kfu;e ds v/khu xfBr vkokl ,oa fodkl ifj'kn~ vkSj mlds lnL;ksa] vf/kdkfj;ksa vkSj lsodksa ij ykxw gksrs gSaA
mÙkj izns"k vf/kfu;e la
01] o'kZ 1966 ds dfri; micU/kksa dh iz;ksT;rk 62&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
¼2½ fo"ks'kr% vkSj iwoksZDr "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr dh O;oLFkk dh tk ldrh gS &
¼d½ ifj'kn~ ds lnL;ksa dks n s; HkÙkk] ;fn dksbZ gks(
¼[k½ xzkeh.k vkokl vk;qDr dh lsok dh "krsZa(
¼x½ ifj'kn~ ds vk;&O;;d dk ys[kk j[kus dh jhfr(
¼?k½ xzkeh.k vkokl vk;qDRk }kjk ifj'kn~ ds vf/kdkfj;ksa vkSj lsodksa ij i;Zos{k.k vkSj fu;a=.k j[kuk(
¼³½ /kkjk 13 dh mi/kkjk ¼1½ ds v/khu ifj'kn~ }kjk ;k mi/kkjk ¼2½ ds v/khu xzkeh.k vkokl vk;qDr }kjk "kfDr;ksa dk izR;k;kstu(
¼p½ fdlh vkokl ;kstuk esa O;ofLFkr fd;s tkus okys fo'k;(
¼N½ vf/kdj.k }kjk vius le{k dk;Zokfg;ksa esa vuqlj.k dh tkus okyh izfØ;k( ¼t½ "krsZa vkSj ifjlhek,a] ftuds v/khu jgrs gq, ifj'kn~ djkj }kjk Hkwfe dk vtZu vkSj fuLrkj.k dj ldrh gS(
¼>½ dksbZ fo'k;] ftlds fy;s /kkjk 63 ds v/khu ifj'kn~ }kjk fofu;e cuk;k tk ldsA
fu;e cukus dh "kfDr
63&& ¼1½ ifj'kn~] xtV esa] vf/klwpuk }kjk] fuEufyf[kr dh O;oLFkk djus ds fy, fofu;e cuk ldrh gS %&
¼d½ lfefr;ksaa dh fu;qfDr] mudk xBu vkSj izfØ;k(
¼[k½ ifj'kn~ vkSj mldh lfefr;ksa dh cSBd dk le; vkSj LFkku vkSj mudks cqykus dh jhfr(
¼x½ ifj'kn~ ds vf/kdkfj;ksa vkSj lsodksas dk drZO;(
¼?k½ ifj'kn~ ds vf/kdkfj;ksa vkSj lsodksa dh lsok dh "krsZa( ¼³½ fuekZ.k dk;ksZa ds fy;s ;kstuk,a vkSj vuqeku rS;kj djuk( ¼p½ ctV vkSj vuqeku rS;kj djuk(
¼N½ og izkf/kdkj] ftlds vk/kkj ij ifj'kn~ dh fuf/k ls /ku fn;k tk ldrk gS( ¼t½ lkoZtfud uksfVl ds izdk"ku dh jhfr(
fofu;e cukus dh "kfDr
346
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 64&65À ¼>½ uksfVlksa] fcyksa vkSj vU; nLrkostksa] ij xzkeh.k vkokl vk;qDr vkSj ifj'kn~ ds vf/kdkfj;ksa ds gLrk{kjksa ds izfr:i dh eqgj yxkuk(
¼´½ ifj'kn~ }kjk tkjh fd;s x;s nLrkostksa] vuqekuksa vkSj ;kstukvksa dh izfrfyfi;ksa ds fy;s ns; Qhl(
¼V½ fdlh vkokl ;k lq/kkj ;kstuk ds v/khu fufeZr Hkouksa dk izcU/k] mi;ksx vkSj vkoaVu(
¼B½ dksbZ vU; fo'k;] ftldh O;oLFkk bl vf/kfu;e ;k fu;eksa ds v/khu fofu;eksa }kjk dh tkus okyh gks ;k dh tk;sA
¼2½ ;fn dksbZ fofu;e bl vf/kfu;e ds v/khu cuk;s x;s fdlh fu;e ds izfrdwy gks rks og fu;e] pkgs og fofu;e ds iwoZ cuk;k x;k gks ;k mlds i"pkr~ vfHkHkkoh gksxk vkSj fofu;e izfrdwy gksus dh lhek rd "kwU; gksxkA
64&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks] bl vf/kfu;e esa fdlh ckr ds gksus ds ;k rRle; izoÙ̀k fdlh vU; vf/kfu;fefr ds dkj.k izHkkoh cukus esa dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj] volj dh vis{kkuqlkj vkns"k }kjk] funs"k ns ldrh gS fd ;g vf/kfu;e vkns"k esa fofufnZ'V vof/k ds nkSjku ,sls vuqdwyuksa ds v/khu jgrs gq,] pkgs os mikUrj] ifjo)Zu ;k yksi ds :i es gks] ftUgsa og vko";d ;k lehphu le>s] izHkkoh gksxkA ¼2½ mi/kkjk ¼1½ ds v/khu fn;k x;k dksbZ vkns"k bl izdkj fn;k tk ldrk gS fd og fdlh ,sls fnukad ls] tks bl vf/kfu;e ds izkjEHk gksus ds fnukad ls igys dk u gks] Hkwry{kh gksA
¼3½ fdlh {ks= ds laca/k esa mi/kkjk ¼1½ ds v/khu dksbZ vkns"k bl vf/kfu;e ds izkjEHk gksus ds fnukad ls rhu o'kZ dh lekfIr ij ugha fn;k tk;xkA
¼4½ mi/kkjk ¼1½ ds v/khu fn;k x;k dksbZ vkns"k] ;Fkk"kh?kz] jkT; fo/kku e.My ds nksuksa lnuksa ds le{k j[kk tk;sxkA
¼5½ mi/kkjk ¼1½ ds v/khu fdlh vkns"k ij fdlh U;k;ky; esa bl vk/kkj ij vkifÙk ugha dh tk;xh fd mi/kkjk ¼1½ esa ;FkkfufnZ'V ,slh dksbZ dfBukbZ fo|eku ugha Fkh ;k mls nwj djuk visf{kr ugha FkkA
dfBukb;ksa dks nwj djus
dh "kfDr
65&& fdlh ,sls {ks= ds laca/k esa] ftlesa bl vf/kfu;e ds v/khu dksbZ ;kstuk izoÙ̀k gks] mÙkj izns"k {ks= lfefr rFkk ftyk ifj'kn~ vf/kfu;e] 1961 dh /kkjk 162 ls 171 dk] vkSj mÙkj izns"k efyu cLr {ks= ¼lq/kkj vkSj fuikru½ vf/kfu;e] 1962] mÙkj izns"k ¼fuekZ.k&dk;Z fofu;eu½ vf/kfu;e] 1958] mÙkj izns"k vkokl ,oa fodkl ifj'kn~ vf/kfu;e] 1965 mu vkokl ;k lq/kkj ;kstukvksa dks NksM+dj ftUgsa ;k rks bl vf/kfu;e ds v/khu dksbZ ;kstuk ?kksf'kr djus ds iwoZ mÙkj izns"k vkokl ,oa fodkl ifj'kn~ vf/kfu;e] 1965 dh /kkjk 32 ds v/khu vf/klwfpr fd;k x;k gks ;k ftUgsa mDr ?kks'k.kk ds iwoZ mDr vf/kfu;e dh /kkjk 28 ds v/khu vf/klwfpr fd;s tkus ds i"pkr~ mDr vf/kfu;e ds v/khu tkjh j[kus ds fy;s jkT; ljdkj }kjk vuqeksfnr fd;k tk; ;k ftUgsa ,slh ?kks'k.kk ds i"pkr~ jkT; ljdkj ds vuqeksnu ls izkjEHk fd;k tk; vkSj mÙkj izns"k uxj&;kstuk vkSj fodkl vf/kfu;e] 1973 dk izorZu fuyfEcr jgsxk vkSj mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 6 ds micU/k ,sls fuyEcu ds laca/k esa bl izdkj ykxw gksaxss ekuksa fuyEcu bl vf/kfu;e }kjk mDr vf/kfu;fefr;ksa dk fujlu gksA
fujlu vkSj viokn
347
¿mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983À ¿/kkjk 66&67À 66&& mÙkj izns"k vkS|ksfxd x̀g&O;oLFkk vf/kfu;e] 1955 esa] /kkjk 3 esa& ¼d½ mi/kkjk ¼1½ esa] "kCn ^^mÙkj izns"k vkokl ,oa fodkl ifj'kn~** ds LFkku ij "kCn ^^mÙkj izns"k vkokl ,oa fodkl ifj'kn~ vf/kfu;e] 1965 ds v/khu LFkkfir mÙkj izns"k vkokl ,oa fodkl ifj'kn~ ;k mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983 ds v/khu LFkkfir mÙkj izns"k xzkeh.k vkokl ifj'kn~** j[k fn, tk;saxsA
¼[k½ mi/kkjk ¼3½ esa] "kCn ^^mÙkj izns"k vkokl ,oa fodkl ifj'kn~ vf/kfu;e] 1965** ds i"pkr~ "kCn ^^;k mÙkj izns"k xzkeh.k vkokl ifj'kn~ vf/kfu;e] 1983** c<+k fn, tk;saxsA
mÙkj izns"k vf/kfu;e
l[;k 23 lu~ 1955
dh /kkj 3 dk la"kks/ku
67&& ¼1½ mÙkj izns"k xzkeh.k vkokl ifj'kn~ v/;kns"k] 1983 ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ'V v/;kns"k ds v/khu dr̀ dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu d`r dk;Z ;k dk;Zokgh le>h tk;xh ekuks bl vf/kfu;e ds micU/k lHkh lkjHkwr le; ij izoÙ̀k FksA
fujlu vkSj viokn