Uttarakhand act 015 of 1934 : The UNITED PROVINCES NURSES, MIDWIVES, ASSISTANT MIDWIVES, AUXILIARY NURSE-MIDWIVES AND HEALTH VISITORS REGISTRATION ACT, 1934

183

Lka;qDr izkUr ulsZa] /kkf=;k¡ lgk;d /kkf=;k¡] lgk;d ulZ&/kkf=;ka rFkk LokLF; ifjn"kZd jftLVªhdj.k vf/kfu;e] 1934

¿la;qDr izkUr vf/kfu;e la[;k 15 o'kZ 1934À

THE UNITED PROVINCES NURSES, MIDWIVES, ASSISTANT MIDWIVES,

AUXILIARY NURSE-MIDWIVES AND HEALTH VISITORS REGISTRATION

ACT, 1934

[U. P. Act No. XV of 1934]

184

Lka;qDr izkUr ulsZa] /kkf=;k¡ lgk;d /kkf=;k¡] ¿lgk;d ulZ&/kkf=;ka rFkk LokLF; ifjn"kZdÀ

2

jftLVªhdj.k vf/kfu;e] 1934

1

¿la;qDr izkUr vf/kfu;e la[;k 15 o'kZ 1934À mŸkj izns"k vf/kfu;e la[;k 04 o'kZ 1944 mŸkj izns"k vf/kfu;e la[;k 09 o'kZ 1945 mŸkj izns"k vf/kfu;e la[;k 16 o'kZ 1948 mŸkj izns"k vf/kfu;e la[;k 35 o'kZ 1952 mŸkj izns"k vf/kfu;e la[;k 25 o'kZ 1954 mŸkj izns"k vf/kfu;e la[;k 14 o'kZ 1960 }kjk la"kksf/kr

xouZesUV vkWQ bf.M;k ¼,MsIVs"ku vkWQ bf.M;u ykW½ vkMZj] 1937 }kjk vuqdwfyr rFkk ifj'd̀rA

,MsIVs"ku vkWQ bf.M;u ykW vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'dr̀A xouZj us 07 tqykbZ 1934 rFkk xouZj tujy us fnuk¡d 05 vxLr] 1934 dks Lohdr̀ iznku dh rFkk xouZesUV vkWQ bf.M;k ,sDV dh /kkjk 81 ds vUrxZr fnuk¡d 25 vxLr] 1934 dks izdkf"kr gqvkA

vkxjk o vo/k ds Lak;qDr izkUr eas ulksZ a] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;kas rFkk LokLF; ifjn"kZdÀ

2

ds jftLVªhdj.k dh O;oLFkk djus ds fy, vf/kfu;e

;g b'Vdj gS fd Lak;qDr izkUr eas ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;kas rFkk LokLF; ifjn"kZdksaÀ

2

ds jftLVªhdj.k dh O;oLFkk dh tk;( vkSj bl vf/kfu;e dks ikfjr djus ds fy, xouZesUV vkWQ bf.M;k ,sDV dh /kkjk 80&, ¼3½ ¼,Q½ ds v/khu xouZj tujy dh iwoZ Lohdf̀r izkIr dh tk pqdh gS( vr% ,rn}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS(

izLrkouk

1&& ¼1½ ;g vf/kfu;e Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ& /kkf=;ka rFkk LokLF; ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934 dgyk,xkA laf{kIr uke] foLrkj vkSj

izkjEHk

¼2½ bldk foLrkj lEiw.kZ ¿mŸkj izns"kÀ

3

eas gksxkA ¼3½ ;g ,sls fnuk¡d

4

dks izoŸ̀k gksxk] ftls ¿jkT; ljdkjÀ

5

] ¿ljdkjh xtVÀ

6

eas vf/klwpuk }kjk] funsf"kr djsA 2&& tc rd fo'k; ;k izlax eas dksbZ ckr izfrdwy u gks] bl vf/kfu;e eas & ifjHkk'kk,a ¼d½ ^^ifj'kn~̂ ^ ls bl vf/kfu;e dh /kkjk 3 ds v/khu ifj'kn~ vfHkizsr gS( ¼[k½ ^^vf/klwpuk^^ dk rkRi;Z ljdkjh xtV eas izdkf"kr vf/klwpuk ls gS( 1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, vlk/kkj.k xtV fnukad 9 fnlEcj] 1933] ì'B 12 nsf[k;sA 2- mŸkj izns"k vf/kfu;e la0 14] 1960 dh /kkjk 2 }kjk izfrLFkkfirA

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼nks ;wukbVsM izkfoalst½ ds fy, izfrLFkkfirA "kCn ^^¼vkQ vkxjk ,aM vo/k½^^ mi;qZDr }kjk fudkys x;sA

4- ;g vf/kfu;e 1 tuojh] 1937 ls izoÙ̀k gqvkA

5- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 ds }kjk ¼izkfof"k;y xouZesUV½ ds fy, izfrLFkkfirA 6- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼;w0 ih0 xouZesUV xtV½ ds fy, izfrLFkkfirA

185

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 3&4À ifjn"kZd jftLVªhdj.k vf/kfu;e] 1934À

¼x½ ^^fofgr^^ dk rkRi;Z ls bl vf/kfu;e ds v/khu cuk, x, fu;eksa rFkk fofu;eksa }kjk fofgr ls gS(

¼?k½ ^^jftLVªhdr̀ fpfdRlk O;olk;h^^ ls l;aqDr izkUr fpfdRlk vf/kfu;e] 1917 ds v/khu jftLVªhdr̀ O;fDr ls gS(

la0izk0 vf/kfu;e la0 03

o'kZ 1917

¼³½ ^^jftLVªkj^^ ls bl vf/kfu;e ds v/khu jftLVªkj ds drZO;ksa dk ikyu djus ds fy, /kkjk 16 ¼1½ ¼d½ ;k ¼[k½ ds v/khu fu;qDr fd, x, O;fDr ls gS( ¼p½ ^^jftLVjksâ ^ ls bl vf/kfu;e dh /kkjk 17 ds v/khu j[ks x, jftLVjksa ls gS(

¼N½ /kkjk 2 ¼?k½ ds micU/kksa ds v/khu jgrs gq, ^^jftLVªhdr̀^^ dk rkRi;Z bl vf/kfu;e ls micU/kksa ds v/khu jftLVªhd̀r O;fDr ls gS vkSj ^^vjftLVªhdr̀^^ dk rkRi;Z ,sls O;fDr ls gS] tks bl vf/kfu;e ds micU/kksa ds v/khu jftLVªhd̀r u gks( ¼t½ ^^ulẐ ^ dk rkRi;Z ,sls O;fDRk ls gS] ftls ¿jkT; ljdkjÀ

1

}kjk rnFkZ vf/klwfpr fdlh laLFkk ls uflZax eas izek.k&i= feyk gks ;k tks /kkjk 23 ds [k.M ¼[k½ ds v/khu jftLVªhdr̀ fd;k x;k gks vkSj blds vUrxZr iq:'k ulZ Hkh gksxk( ¼>½ ^^/kk=h^^ dk rkRi;Z ,sls O;fDRk ls gS] ftls ifj'kn~ }kjk rnFkZ ekU;rk izkIr fdlh laLFkk ls /kk=h deZ eas fMIyksek feyk gks ;k tks /kkjk 23 ds [k.M ¼[k½ ds v/khu jftLVªhdr̀ fd;k x;k gks(

¼¥½ ^^lgk;d /kk=h^^ dk rkRi;Z ,sls O;fDRk ls gS] ftls ifj'kn~ }kjk rnFkZ ekU;rk izkIr fdlh laLFkk ls lgk;d /kk=h ds :Ik eas fMIyksek feyk gks] ;k tks /kkjk 23 ds [k.M ¼[k½ ds v/khu jftLVªhd̀r fd;k x;k gks( ¿***À²

¼V½ ^^LokLF; ifjn"kZd^^ dk rkRi;Z ,sls O;fDr ls gS] ftls ¿mŸkj izns"kÀ

5

LokLF; fo|ky; dk ;k ¿jkT; ljdkjÀ

1

}kjk rnFkZ vf/klwfpr fdlh vU; laLFkk ls LokLF; ifjn"kZd dk izek.k&i= feyk gks( ¿vkSjÀ

3

¿¼B½ ^^lgk;d ulZ&/kk=h^^ dk rkRi;Z ,sls O;fDRk ls gS] ftls ifj'kn~ }kjk rnFkZ ekU;rkizkUr fdlh laLFkk ls lgk;d mipkfjdk /kk=h deZ eas izek.k&i= feyk gksAÀ

4

3&& ,d ifj'kn~ LFkkfir dh tk,xh vkSj og ^^la;qDr izkUr ulZ rFkk /kk=h ifj'kn~̂ ^ dgyk;sxh] rFkk og ifj'kn~ ,d fuxfer fudk; gksxh vkSj mldk "kk"or mŸkjkf/kdkj gksxk rFkk mldh lkekU; eqnzk gksxh vkSj mDr uke ls og okn yk ldsxh rFkk mlds fo:) okn yk;k tk ldsxkA

ifj'kn~ dh LFkkiuk vkSj

fuxeu

4&& ¼1½ ifj'kn~ ds ¿fuEufyf[kr lnL;À

5

gksaxs( vFkkZr~ %& ifj'kn~ dh lajpuk ¿¼d½ insu lnL;ksa ds :Ik eas & 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 ds }kjk ¼izkfof"k;y xouZesUV½ ds fy, izfrLFkkfirA

186

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 4À ifjn"kZd jftLVªhdj.k vf/kfu;e] 1934À

¼1½ fpfdRlk rFkk LokLF; lsok funs"kd] mŸkj izns"k(

¼2½ fpfdRlk rFkk LokLF; lsok vij funs"kd] mŸkj izns"k(

¼3½ fpfdRlk rFkk LokLF; lsok mi funs"kd ¼efgyk½] mŸkj izns"k( ¼4½ fpfdRlk rFkk LokLF; lsok lgk;d funs"kd ¼izlwfr rFkk cky dY;k.k vuqHkkx½ mŸkj izns"k(

¼5½ v/kh{kd] uflZax lsok,a] mŸkj izns"k] y[kuÅ(

¼6½ v/kh{kd] flyoj tqcyh LokLF; fo|ky;] y[kuÅ( vkSj

¼7½ v/kh{kd] deyk usg: fpfdRlky;] bykgkcknAÀ

3

4

¿¼[k½ fuokZfpr lnL;ksa ds :Ik eas %& ¼1½ ,d xSj&ljdkjh jftLVªhdr̀ fpfdRlk O;olk;h tks jkT; fpfdRlk QSdYVh ¿mŸkj izns"kÀ

1

ds "kklh fudk; }kjk Lo;a vius lnL;ksa eas ls fuokZfpr fd;k tk,xk( ¼2½ ¿mŸkj izns"kÀ

1

fo/kku lHkk }kjk vius lnL;ksa eas ls fuokZfpr fd, x, nks lnL;] ftueas de ls de ,d efgyk gksxh(

¼3½ ¿mŸkj izns"kÀ

1

fo/kku ifj'kn~ }kjk vius lnL;ksa eas ls fuokZfpr fd;k x;k ,d lnL;(

¼4½ pkj jftLVªhdr̀ ulsZa] ftUgsa jftLVªhdr̀ ulksZa }kjk fuokZfpr fd;k tk,xk( ¼5½ jftLVªhdr̀ ¿/kkf=;ksa] lgk;d ulZ&/kkf=;kas rFkk lgk;d /kkf=;ksaÀ

5

ds nks izfrfuf/k] tks muds }kjk la;qDr :Ik ls fuokZfpr fd, tk,axs( ¼6½ ,d jftLVªhdr̀ LokLF; ifjn"kZd] tks jftLVªhdr̀ LokLF; ifjn"kZdksa }kjk fuokZfpr fd;k tk,xkA

¼x½ uke&funsZf"kr lnL;ksa ds :Ik eas %&

¼1½ pkj lnL;] tks ¿mŸkj izns"kÀ

1

ds jktdh; fpfdRlky;ksa ;k jktdh; lgk;rk izkIr fpfdRlky;ksa eas lsok;ksftr uflZax v/kh{kdksa] eSVªuksa rFkk f"kf{kdk flLVjksa eas ls ¿jkT; ljdkjÀ

2

}kjk uke&funsZf"kr fd;s tk,axs( ¼2½ ,d lnL;] tks fdlh izf"k{k.k laLFkk ds fpfdRlk v/kh{kdksa eas ls ¿jkT; ljdkjÀ

2

}kjk uke&funsZf"kr fd;k tk,xk( ¼3½ ,d /kk=h] tks fdlh jktdh; fpfdRlky; ;k jktdh; lgk;rk izkIr fpfdRlky; dh deZpkjh gksuh pkfg,] ftls ¿jkT; ljdkjÀ

2

}kjk uke&funsZf"kr fd;k tk,xk(

¼4½ ¿mŸkj izns"kÀ

1

eas fuokl djus okyh ,d jftLVªhdr̀ ulZ] tks VªsUM ulsZt ,lksfl;s"ku vkWQ bf.M;k dh ¿mŸkj izns"kÀ

1

"kk[kk }kjk uke&funsZf"kr dh tk,xhAÀ

4

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoalst½ ds fy, izfrLFkkfirA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA 3- mŸkj izns"k vf/kfu;e la0 35] 1952 }kjk izfrLFkkfirA

4- mŸkj izns"k vf/kfu;e la0 16] 1948 dh /kkjk 2 }kjk izfrLFkkfirA 5- m0 iz0 vf/kfu;e la0 14] 1960 dh /kkjk 6 }kjk ¼,.M ,flLVSUV feMokbCt½ ds fy, izfrLFkkfirA

187

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 5&8À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

¿¼2½ fpfdRlk rFkk LokLF; lsok funs"kd] mŸkj izns"k rFkk fpfdRlk rFkk LokLF; lsok vij funs"kd] mŸkj izns"k] ifj'kn~ ds dze"k% insu v/;{k rFkk mik/;{k gksaxsAÀ

3

¼3½ ;fn dksbZ insu lnL; dk;Z djus ls bUdkj dj ns ;k inR;kx dj ns ;k ;g le>k tk; fd mlus viuk LFkku fjDr dj fn;k gS ;k og lnL;rk ls vugZ gks tk; rks ¿jkT; ljdkjÀ

2

bl /kkjk dh mi/kkjk ¼1½ ds micU/kkas ds gksrs gq, Hkh ifj'kn~ eas mlds LFkku ij fdlh vU; O;fDr dks uke&funsZf"kr djsxhA

5&& ;fn /kkjk 4 eas fufnZ'V dksbZ fuokZpd fudk; /kkjk 9 eas fufnZ'V fdlh fjfDr dh n"kk eas rhu ekl ds Hkhrj vkSj fdlh vU; n"kk eas ml fnuk¡d rd] tks fofgr fd;k tk;] fdlh vgZ O;fDr dks ifj'kn~ dk lnL; gksus ds fy, fuokZfpr u djs rks ¿jkT; ljdkjÀ

1

lnL; uke&funsZf"kr djsxh vkSj bl izdkj uke&funsZf"kr O;fDr ifj'kn~ dk , slk lnL; le>k tk,xk] ekuks og ,sls fudk; }kjk ;Fkkfof/k fuokZfpr fd;k x;k gksA fuokZpu u gksus ij lnL;ksa

dk uke& funsZ"ku

6&& ifj'kn~ ds lnL; ds :Ik eas fuokZfpr ;k uke&funsZf"kr] izR;sd O;fDr dk uke ¿jkT; ljdkjÀ

1

}kjk ¿ljdkjh xtVÀ

2

eas izdkf"kr fd;k tk,xkA lnL;ksa ds ukeksa dk izdk"ku

7&& ifj'kn~] fdlh Hkh lnL; dks N% ekl ls vuf/kd vof/k rd ds fy, ifj'knksa dh cSBdksa ls vuqifLFkr jgus dh vuqKk ns ldsxhA

lnL;ksa dks vuqifLFkfr]

NqV~Vh

8&& ¼1½ ifj'kn~ dk dksbZ lnL; %& vkdfLed fjfDr;k¡

¼d½ ;fn ifj'kn~ }kjk Ik;kZIr le>s x, fdlh dkj.k ls vU;Fkk] ifj'kn~ dh rhu yxkkrj cSBdksa eas vuqifLFkr jgs(

¼[k½ ;fn yxkrkj N% ekl ls vf/kd vof/k rd Hkkjr ds ckgj jgs( ;k ¼x½ ;fn mleas /kkjk 11 esa miof.kZr fu;ksX;rkvksa eas ls dksbZ fu;ksX;rk gks tk;( ;k

¼?k½ ;fn /kkjk 4 ¼1½] ¼[k½ ds v/khu fuokZfpr gks tkus ij] ;FkkfLFkfr] jftLVªhdr̀ fpfdRlk O;olk;h u jgs tk, ;k mldk uke jftLVjksa ls gVk fn;k tk;( ¿;kÀ

4

¿¼³½ ;fn uke funsZf"kr lnL; gksrs gq, /kkjk 4 dh mi/kkjk ¼1½ eas fufnZ'V leqfpr izoxksZa eas u jg tk, rks mlds ckjs eas ;g le>k tk,xk fd mlus viuk LFkku fjDr dj fn;k gSAÀ

5

¼2½ mi/kkjk ¼1½ eas fufnZ'V dksbZ fjDr gksus ij v/;{k bl rF; dh lwpuk ¿jkT; ljdkjÀ

1

dks rqjUr nsxkA 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1937 }kjk ¼;w0ih0 xouZesUV xtV½ ds fy, izfrLFkkfirA 3- mŸkj izns"k vf/kfu;e la0 35] 1952 dh /kkjk 2 ¼2½ }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 3 ¼d½ }kjk c<+k;k x;kA

5- mi;qZDr dh /kkjk 5 ¼[k½ }kjk vUrfoZ'VA

188

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 9&12À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

9&& ¿;fn ifj'kn~ ds fdlh lnL; dh] pkgs og /kkjk 4 dh mi/kkjk ¼1½ ds v/khu fuokZfpr fd;k x;k gks ;k uke&funsZf"kr fd;k x;k gks] èR;q gks tk; ;k og viuh lnL;rk ls R;kxi= ns ns ;k /kkjk 8 dh mi/kkjk ¼1½ ds micU/kksa ds v/khu lnL; u jg tk, rks ,slh fjfDr rhu ekl ds Hkhrj] /kkjk 4 dh mi/kkjk ¼1½ ds micU/kksa ds vuqlkj] ;FkkfLFkfr u;s fuokZpu ;k uke&funsZ"ku }kjk vkSj fuokZpu u gksus ij /kkjk 5 ds micU/kksa ds vuqlkj uke&funsZ"ku }kjk Hkjh tk,xhAÀ

2

vkdfLed fjfDr;ksa dk Hkjk tkuk

10&& ¼1½ ifj'kn~ ds insu lnL;ksa ls fHkUu lnL;ksa dh inkof/k fuokZpu ;k uke& funsZ"ku ds fnuk¡d ls rhu o'kZ gksxh %

lnL;ksa dh inkof/k

izfrcU/k ;g gS fd /kkjk 9 ds v/khu fuokZfpr ;k uke&funsZf"kr lnL; dh inkof/k ml lnL; dh] ftlds LFkku ij og fuokZfpr ;k uke& funsZf"kr gqvk gks] inkof/k dh fo"ks'k vof/k gksxh %

¿izfrcU/k ;g vkSj gS fd ;fn /kkjk 4 dh mi/kkjk ¼1½ ds [k.M ¼[k½ ds mi[k.M ¼nks½ ;k ¼rhu½ ds v/khu fuokZfpr dksbZ lnL;] ;FkkfLFkfr] mŸkj izns"k fo/kku lHkk ;k mŸkj izns"k fo/kku ifj'kn~ dk lnL; u jg tk; rks og ifj'kn~ dk lnL; u jg tk,xkAÀ

3

¼2½ dksbZ inkojksgh lnL;] ;fn og /kkjk 11 ds v/khu ¼vugZ½ u gks rks iqu% fuokZpu ;k iqu% uke&funZs"ku ;k ik= gksxkA

11&& dksbZ O;fDr ifj'kn~ ;k lnL; gksus ds fy, vugZ gksxk] ;fn %& lnL;ksa ds fy, vugZrk,a ¼d½ mls fdlh n.M U;k;ky; }kjk fdlh ,sls vijk/k ds fy,] tks rhu ekl ls vf/kd vof/k ds dkjkokl ds n.M ls n.Muh; gks] dkjkokl dk ;k fuokZlu dk n.M fn;k x;k gks vkSj ckn eas ,sls n.M dks myV u fn;k x;k gks ;k mldk ifjgkj u dj fn;k x;k gks ;k vijk/kh dks {kek u dj fn;k gks vkSj ,sls n.M ds dkj.k ml O;fDr dh vugZrk dk ,sls vkns"k }kjk] ftls ¿jkT; ljdkjÀ

1

;fn og Bhd le>s rks rnFkZ djus ds fy, ,rn~}kjk l"kDr gS] ifjgkj u fd;k x;k gks( ¼[k½ og vuqeqDr fnokfy;k gks( ;k

¼x½ og fdlh l{ke U;k;ky; }kjk fodr̀ fpŸk fu.khZr gqvk gksA 12&& ¼1½ ifj'kn~ dh fdlh cSBd eas dksbZ dk;Z rc rd ugha fd;k tk,xk tc rd vkB lnL;ksa dh mifLFkfr ls x.kiwfrZ u gksA

x.kiwfrZ vkSj ernku

¼2½ /kkjk 21 ¼1½ esa vU;Fkk micfU/kr voLFkk dks NksM+dj ifj'kn~ dh cSBd eas mBus okys leLr iz"uksa dk fofu"p; cSBd eas mifLFkr vkSj er nsus okys lnL;ksa ds cgqer ls] ;k er cjkcj gksus dh n"kk esa ifj'kn~ ds v/;{k ;k mldh vuqifLFkfr eas cSBd dh v/;{krk djus okys lnL; ds ;k f}rh; ;k fu.kkZ;d er ls fd;k tk,xkA

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- m0 iz0 vf/kfu;e la0 35] 1952 dh /kkjk 4 }kjk izfrLFkkfirA

3- m0 iz0 vf/kfu;e la0 25] 1954 dh /kkjk 2 }kjk c<+k;k x;kA

189

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 13&16À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

13&& ifj'kn~ dk dksbZ dk;Z ;k dk;Zokgh dsoy bl dkj.k voS/k u le>h tk,xh fd ifj'kn~ eas dksbZ fjfDr Fkh ;k ifj'kn~ ds lnL;ksa ds :Ik eas dk;Z djus okys fdlh lnL; ds fuokZpu ;k uke&funsZ"ku eas dksbZ nks'k FkkA

dk;ksaZ rFkk dk;Zokfg;kas dh

oS/krk

14&& ¼1½ bl vf/kfu;e ds rFkk bl vf/kfu;e ds v/khu ¿jkT; ljdkjÀ

1

}kjk cuk, x, fdUgha fu;eksa ds micU/kksa ds v/khu jgrs gq,] ifj'kn~ fuEufyf[kr ds lEcU/k eas fofu;e cuk,xh %&

ifj'kn~ dh cSBd rFkk

lfefr;ksa dk laxBu

¼d½ dk;Z lEiknu dk

¼[k½ og le; tc vkSj og LFkku] tgk¡ mldh cSBdsa dh tk,xh(

¼x½ mueas dk;Z dk lapkyu( vkSj

¼?k½ lfefr;ksa dk la?kVu] ,slh lfefr;ksa dks ifj'kn~ dh bl vf/kfu;e ds v/khu dh fdUgha "kfDr;ksa vFkok drZO;ksa dk izR;k;kstu vkSj , slh lfefr;ksa dh vius dk;Z lEiknu esa x.kiwfrZ rFkk izfdz;kA

¼2½ ml le; rd tc rd fd mi/kkjk ¼1½ eas mfYyf[kr fofu;e u cuk tk;a] ifj'kn~ ds v/;{k ds fy, ;g oS/k gksxk fd og ifj'kn~ ds izR;sd lnL; dks lEcksf/kr i= }kjk ,sls le; rFkk LFkku ij] tks og mfpr le>s] ifj'kn~ dh cSBd cqyk;sA 15&& ifj'kn~ rFkk lfefr;ksa ds lnL;ksa dks ,sls ;k=k lEcU/kh rFkk vU; O;;ksa dk Hkqxrku fd;k tk,xk] tks /kkjk 33 ¼3½ ¼?k½ ds v/khu fofu;eksa }kjk le;≤ ij fofgr fd, tk;aA

lnL;ksa dks O;;ksa dk

Hkqxrku

16&& ¼1½ ifj'kn~ ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls & jftLVªkj rFkk vU; vf/kdkfj;ksa dh fu;qfDr

¼d½ ,d jftLVªkj fu;qDr djsxh( ¼[k½ ml jftLVªkj dks NqV~Vh Lohdr̀ dj ldsxh rFkk mlds LFkku ij dk;Z djus ds fy, fdlh O;fDr dks fu;qDr dj ldsxh( vkSj ¼x½ jftLVªkj dks rFkk mlds LFkku ij dk;Z djus ds fy, fu;qDr O;fDr dks] ;fn dksbZ gks] ,slk osru rFkk HkŸks ¼;fn dksbZ gks½ nsxh] ftUgsa ifj'kn~ vo/kkfjr djsA

¼2½ ifj'kn~ ,sls vU; vf/kdkjh rFkk ,sls vU; fyfid vkSj lsod fu;qDr dj ldsxh] ftUgas og bl vf/kfu;e ds iz;kstu ds fy, vko";d le>s vkSj mUgsa ,sls osru vkSj ,sls HkŸks ¼;fn dksbZ gks½ nsxh] tks ifj'kn~ ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls vo/kkfjr djsA ¼3½ jftLVªkj] ifj'kn~ ds lfpo rFkk dks'kk/;{k ds :Ik eas dk;Z djsxkA 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA

190

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 17&20À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

17&& ¼1½ ifj'kn~] bl vf/kfu;e ds izoŸ̀k gksus ds Ik"pkr~ ;Fkk"kh?kz lqfo/kkuqlkj vkSj le;≤ ij] tSlk fd volj ds vuqlkj visf{kr gks] ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;kas rFkk LokLF; ifjn"kZdÀ

1

dh viuh&viuh vgZrk ds vuqlkj muds jftLVjksa ds cuk, tkus] j[ks tkus rFkk izdk"ku dks fofu;fer djus ds fy, vkns"k ns ldsxhA

jftLVjksa ds j[ks tkus ds

lEcU/k eas ifj'kn~ ds vkns"k

¼2½ mDr jftLVj ,sls izi= ;k izi=ksa eas j[ks tk,axs] tks fofgr fd, tk;aA 18&& ¼1½ jftLVªkj bl vf/kfu;e ds rFkk ifj'kn~ }kjk fn, x, fdUgha vkns"kksa ds micU/kksa ds vuqlkj /kkjk 17 eas mfYyf[kr jftLVjksa dks j[ksxk vkSj ,slh ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;kas rFkk LokLF; ifjn"kZdÀ

2

ds jftLVªhdr̀ irksa ;k fu;qfDr;ksa eas le;≤ ij leLr vko";d ifjorZu djsxk vkSj fdUgha ,slh jftLVªhdr̀ ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;kas rFkk LokLF; ifjn"kZdÀ

2

ds uke jftLVj ls dkV nsxk] ftudh èR;q gks xbZ gks ;k ftUgksaus Hkkjr eas jguk vkSj O;olk; djuk NksM+ fn;k gksA

jftLVjksa ds lEcU/k eas

jftLVªkj ds d`R;

¼2½ jftLVªkj mi/kkjk ¼1½ }kjk mldks vf/kjksfir drZO;ksa dks iwjk djus ds fy, ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

3

ds :Ik eas jftLVªhdr̀ fdlh Hkh O;fDr dks Mkd }kjk mlds jftLVªhdr̀ irs ;k fu;qfDr ds vuqlkj lEcksf/kr i=] ;g irk yxkus ds fy, Hkst ldsxk fd D;k mlus O;olk; djuk NksM+ fn;k gS ;k mldh fu;qfDr eas dksbZ ifjorZu gqvk gS vkSj ;fn ,slk i= izsf'kr fd, tkus ds N% ekl dh vof/k ds Hkhrj mldk dksbZ mŸkj izkIr u gks rks jftLVªkj ml O;fDr dk uke ml jftLVj ls dkV ldsxk] ftleas og izfo'V gks %

izfrcU/k ;g gS fd bl mi/kkjk ds v/khu dkVk x;k dksbZ uke ifj'kn~ ds funs"k ds v/khu jftLVj eas fQj ls izfo'V fd;k tk ldsxkA

19&& ¼1½ eR̀;q lEcU/kh izR;sd jftLVªkj] tks fdlh ,sls O;fDr dh èR;q dh lwpuk izkIr djs] ftlds uke ds ckjs eas mls ;g Kkr gks fd og ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;kas rFkk LokLF; ifjn"kZdÀ

4

ds jftLVjksa eas ls fdlh jftLVj eas izfo'V gS] èR;q ds le; rFkk LFkku dh fof"kf'V;k¡ nsrs gq,] ,slh èR;q ds lEcU/k eas LogLrk{kfjr izek.k&i= jftLVkj dks vfoyEc Mkd }kjk HkstsxkA

eR̀;q dh lwpuk izkIr gksus

ij jftLVjksa ls ukeksa dks

dkVuk

¼2½ ,sls izek.k&i= ;k ,slh eR̀;q ds lEcU/k eas dksbZ vU; fo"oluh; lwpuk izkIr gksus ij] jftLVªkj èr O;fDr dk uke] ml jftLVj ls dkV nsxk] ftleas og izfo'V gksA 20&& ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;kas rFkk LokLF; ifjn"kZdÀ

4

ds jftLVjksa eas dh xbZ dksbZ ,slh izfof'V] ftlds lEcU/k eas ifj'kn~ ds lek/kkuizn :Ik eas ;g lkfcr gks tk; fd og diViw.kZ ;k xyr

izfrcU/k ;g gS fd bl /kkjk ds v/khu dk;Zokgh djus ds iwoZ] lEc) O;fDr dks uksfVl fn;k tk,xk vkSj mldh vkifŸk;ksa dh] ;fn dksbZ gks] lquokbZ dh tk,xh vkSj mu ij fopkj fd;k tk,xkA

diViw.kZ rFkk xyr

izfof'V;ksa dk jftLVj ls

gVk;k tkuk

1- mŸkj izns"k vf/kfu;e la0 14] 1960 dh /kkjk 7 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 8 ¼1½ ¼d½ rFkk 8 ¼1½ ¼[k½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 8¼2½ }kjk izfrLFkkfirA

4- mi;qZDr dh /kkjk 9 rFkk /kkjk 10 }kjk izfrLFkkfirA

191

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 21&23À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

21&& ¼1½ ifj'kn~] jftLVªkj ls funsZ"k izkIr gksus ij ;k vU;Fkk ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;k as rFkk LokLF; ifjn"kZdÀ

2

ds jftLVjksa eas fdlh ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

3

dk uke izfo'V fd, tkus dk izfr'ks/k dj ldsxh ;k mlls gVkus dk funs"k ns ldsxh ;k ,sls O;fDr dk jftLVªhdj.k fuyfEcr dj ldsxh] ;fn fuEufyf[kr vk/kkjksa eas ls dksbZ vk/kkj gks( vFkkZr~ %& jftLVj eas uke izfof'V

fd, tkus dk izfr'ks/k djus

;k mls gVkus dk funs"k

nsus vkfn dh ifj'kn~ dh

"kfDr ¼d½ fd ,slk O;fDr fdlh U;k;ky; }kjk fdlh vtekurh; vijk/k ds fy;s fl)nks'k Bgjk;k x;k gS vkSj ,slh nks'kflf) rRi"pkr~ vikLr ugha dh xbZ gS ;k mldk ifjgkj ugha fd;k x;k gS ;k vijk/kh dks {kek ugha fd;k x;k gS( ¼[k½ fd ,slk O;fDr ,sls vkpj.k dk nks'kh jgk gS] ftlls ifj'kn~ dh jk; esa] ;g minf"kZr gksrk gks fd og ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h ;k LokLF; ifjn"kZdÀ

3

ds :Ik esa O;olk; djus ds fy;s Bhd ;k mfpr O;fDr ugha gS( ¼x½ fd ml O;fDr ds pfj= esa ,sls nks'k gSa ftuds dkj.k] ifj'kn~ dh jk; esa mldk uke jftLVjksa esa izfo'V djuk ;k cuk;s j[kuk vokaNuh; gS % izfrcU/k ;g gS fd bl /kkjk ds v/khu ifj'kn~ }kjk dksbZ dk;Zokgh rc rd ugha dh tk;xh tc rd fd og lE;d~ tk¡p ds Ik"pkr~ ¼ftlesa lac) O;fDr dks vius izfrokn esa lquokbZ dk rFkk ;k rksa Lo;a ;k fof/k ijke"kZnkrk] odhy] IyhMj ;k vVkuhZ }kjk mifLFkr gksus dk volj fn;k tk;sxk vkSj tks ifj'kn~ ds v/;{k ds foosdkuqlkj cUn dejs esa dh tk ldsxh½] ifj'kn~ dh cSVd esa mifLFkr vkSj er nsus okys nks&frgkbZ lnL; cgqer ls ;g u ik;s fd lEc) O;fDr ds fo:) dk;Zokgh djus dk vk/kkj gSA

¼2½ ifj'kn~ ;g funs"k ns ldsxh fd fdlh Hkh ,sls O;fDr dk uke ftlds fo:) mi/kkjk ¼1½ ds v/khu vkns"k fn;k x;k gks jftLVjksa esa] ;FkkfLFkfr] izfo'V ;k iqu% izfo'V fd;k tk;sxk ;k izfo'V cuk jgsxkA

22&& /kkjk 20 ;k /kjk 21 ds v/khu ifj'kn~ ds vkns"k ls O;dFkr dksbZ O;fDr] ,sls vkns"k dh lwpuk ikus ds fnukad ls rhu eky ds Hkhrj] ,sls vkns"k ds fo:) ¿jkT; ljdkjÀ

1

dks vihy dj ldsxk vkSj ,slh fdlh vihy ij ¿jkT; ljdkjÀ

1

dk fofu"p; vfUre gksxkA ifj'kn~ ds vkns"k ds fo:) 23&& fuEufyf[kr O;fDr] bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa rFkk fofu;eksa ds v/khu jgrs gq, vkSj ,slh Qhlksa dk] tks fofgr dh tk;] Hkqxrku djus ij ulksZa] /kkf=;ksa] lgk;d /kkf=;ksa] ¿lgk;d ulZ&/kkf=;ksa ;k LokLF; ifjn"kZdksaÀ

3

ds jftLVjksa eas vius uke izfo'V djkus ds gdnkj gksaxs( vFkkZRk~ %& jftLVªhd̀r fd, tkus ds

gdnkj O;fDr

¿¼d½ ,sls O;fDr tks bf.M;k uflZax dkmfUly ,sDV] 1947 ds v/khu uflZax ;k /kk=hdeZ ;k LokLF; ifjn"kZu esa ekU;rk izkIr vgZrk,a j[krs gksa ( ¼[k½ ,sls O;fDr ftUgsa mŸkj izns"k jkT; fpfdRlk QSdYVh ds lgk;d /kk=h ;k izekf.kr /kk=hdeZ ds izek.k&i= feys gks( vkSj

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- mŸkj izns"k vf/kfu;e la0 14] 1960 dh /kkjk 11 ¼1½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 11 ¼2½ }kjk izfrLFkkfirA

192

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 24&28À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

¼x½ ,sls O;fDr tks bf.M;k uflZax dkmafly ,sDV] 1947 dh /kkjk 10 ds micU/kksa ds v/khu ikjLifjdrk dh ;kstuk ds vUrxZr mDr ,sDV ds v/khu la?kfVr bf.M;k dkmafly vkQ uflZax }kjk ulksZa] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa ;k LokLF; ifjn"kZdksaÀ

4

ds :Ik esa jftLVªhdr̀ gksa %À

3

izfrcU/k ;g gS fd ,slh ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

4

dks] tks bl vf/kfu;e ds izkjEHk ij ¿mŸkj izns"kÀ

2

jkT; fpfdRlk QSdYVh }kjk j[ks x, jftLVjksa esa ukekafdr gksa] bl vf/kfu;e ds v/khu j[ks tkus okys leqfpr jftLVjksa esa vius uke] viuh vgZrkvksa ds vuqlkj vUrfjr djkus dk gd gksxkA

24&& [ * * *]⁵

25&& bl vf/kfu;e ds v/khu jftLVªhdj.k dk izek.k&i= fdlh O;fDr dks la;qDr izkUr fpfdRlk vf/kfu;e] 1917 ds v/khu jftLVªhd`r gksus dk ;k dksbZ ,slh inoh] uke ;k inuke /kkj.k djus dk ftlls ;g foof{kr gksrk gks fd ,slk O;fDr jftLVªhdr̀ fpfdRlk O;olk;h ds :Ik esa fof/k }kjk ekU;rk izkIr gS ;k og dksbZ fpfdRlk izek.k&i= ;k èR;q vFkok jksxksa ds ekeyksa dks gkFk esa ysus dk] dksbZ vf/kdkj ;k gd iznku u djsxkA jftLVªhdj.k] ls;qDr izkUr

vf/kfu;e la[;k 3]1917 ds

v/khu jftLVªhdj.k ds

fy;s vfgZr djus okyk u

gksxk

26&& ¿jkT; ljdkjÀ

1

vFkok mlds }kjk rnFkZ izkf/kdr̀ fdlh vf/kdkjh dh lkekU; ;k fo"ks'k eatwjh ds flok; dksbZ O;fDr tc rd fd og ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

6

ds :Ik eas jftLVªhdr̀ u gks] bl vf/kfu;e ds izkjEHk ls] fdlh ,sls vkS'k/kky;] fpfdRlky;] mUeŸkky;] :X.kkokl] izlokJe ;k ekr ̀ vkSj f"k"kq dY;k.k dsUnz esa] ftls iw.kZr% ;k va"kr% lkoZtfud fuf/k;ksa ls vkJ; feyrk gks ;k mlds lEcU/k eas] dksbZ ,slh fu;qfDr /kkj.k u djsxk] ftldk inuke eSVªu] uflZax flLVj v/kh{kd] LVkQ ulZ] ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

6

gks ;k ftlls ;g minf"kZr gksrk gks fd mDr fu;qfDr ds /kkjd dks ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

6

ds :Ik eas izf"kf{kr fd;k x;k gSA vjftLVªhd`r O;fDr;ksa dh fu;ksZX;rk

27&& bl vf/kfu;e ds v/khu ifj'kn~ }kjk izkIr leLr Qhlkas rFkk vU; /kujkf"k;ksa dk mi;ksx bl vf/kfu;e ds iz;kstuksa ds fy, ,slh jhfr ls fd;k tk,xk] tks fofgr dh tk;A

Qhlkas dk O;;u

28&& ¼1½ jftLVªkj izR;sd o'kZ ifj'kn~ }kjk rnFkZ fu;r fnuk¡d dks ;k mlds iwoZ ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

6

ds jftLVjksa eas rRle; izfo'V ukeksa dh "kq) lwfp;k¡ eqfnzr rFkk izdkf"kr djk,xk] ftlesa fuEufyf[kr ckrs nh gqbZ gksxh &

okf'kZd lwfp;ksa dk izdk"ku

rFkk mleas dh xbZ

izfof'V;ksa ds lEcU/k eas

mi/kkj.kk

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼fn ;wukbVsM izkfoalst½ ds fy, izfrLFkkfirA 3- mŸkj izns"k vf/kfu;e la0 35] 1952 dh /kkjk 5 }kjk izfrLFkkfirA 4- mŸkj izns"k vf/kfu;e la0 14] 1960 dh /kkjk 12 ¼2½ rFkk 12 ¼3½ }kjk izfrLFkkfirA

193

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 29&30À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

¼d½ jftLVjksa eas izfo'V leLr uke] tks dqyukeksa ds vuqlkj o.kZdze ls j[ks x, gksa(

¼[k½ ,sls izR;sd O;fDr dk jftLVªhdr̀ irk ;k fu;qfDr] ftldk uke fdUgha Hkh jftLVjksa eas bl izdkj izfo'V gks( vkSj

¼x½ ,sls izR;sd O;fDr dh jftLVªhdr̀ vgZrk vkSj og fnuk¡d tc ,slh vgZrk izekf.kr dh xbZA

¼2½ izR;sd U;k;ky; ;g mi/kkj.kk djsxk fd dksbZ O;fDr] ftldk uke ,slh lwfp;ksa eas ls uohure lwph eas izfo'V gks] bl vf/kfu;e ds v/khu ;Fkkfof/k jftLVªhd̀r gS vkSj dksbZ ,slk O;fDr] ftldk uke izfo'V u gks] bl vf/kfu;e ds v/khu jftLVªhd̀r ugha gS % izfrcU/k ;g gS fd fdlh ,sls O;fDr dh n"kk eas] ftldk uke ,slh eqfnzr lwfp;ksa eas u gks] ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

2

ds jftLVj eas ,sls O;fDr ds uke dh izfof'V dh] jftLVªkj }kjk gLrk{kfjr rFkk ifj'kn~ dks eqnzk ls eqnzkafdr izekf.kr izfr bl ckr dk lk{; gksxh fd ,slk O;fDRk bl vf/kfu;e ds v/khu jftLVªhdr̀ gS vkSj ,slk lk{; izLrqr djus ij izR;sd U;k;ky; ;g mi/kkj.kk djsxk fd ,slk O;fDr bl izdkj jftLVªhdr̀ gS %

izfrcU/k ;g Hkh gS fd jftLVªkj }kjk gLrk{kfjr vkSj ifj'kn~ dh eqnzk ls eqnzkafdr izek.k&i=] ftleas ;g dfFkr gks fd ;FkkfLFkfr] ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

2

dh lwph eas izfo'V fdlh O;fDr dk uke ,sls jftLVj ls gVk fn;k x;k gS vkSj bl izdkj gVk, tkus ds fnuk¡d fofufnZ'V gks] bl ckr dk fd ,slk O;fDRk bl vf/kfu;e ds v/khu jftLVªhdr̀ ugha gS rFkk ml fnuk¡d dk tc ls og jftLVªhdr̀ ugha jgk ;k jgh] lk{; gksxk vkSj ,slk lk{; izLrqr djus ij izR;sd U;k;ky; ;g mi/kkj.kk djsxk fd ,slk O;fDr fofufnZ'V fnuk¡d ls jftLVªhdr̀ ugha jg x;kA 29&& ifj'kn~ bl vf/kfu;e ds v/khu jftLVªhd̀r ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

3

ds lEcU/k eas LFkkuh; Ik;Zos{k.k ds fy, ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls ,slk izcU/k dj ldsxh] tks og mfpr le>sA LFkkuh; Ik;Zos{k.k ds fy,

izcU/k djus dh "kfDRk

30&& dksbZ O;fDr] tks &

¼d½ bl vf/kfu;e ds micU/kksa ds v/khu mls ;k fdlh vU; O;fDr dks fn, x, fdlh jftLVªhdj.k izek.k&i= dk csbZekuh ls mi;ksx djsxk( ¼[k½ dksbZ >wBh ;k diViw.kZ ?kks'k.kk] izek.k&i= ;k O;ins"ku] pkgs fyf[kr :Ik ls ;k vU;Fkk] djds ;k mikLr djds vFkok djkdj ;k mikLr djkdj bl vf/kfu;e ds micU/kksa ds v/khu jftLVªhdj.k mikLr djsxk ;k mikLr djus dk iz;Ru djsxk( ;k

izek.k i= dk csbZekuh ls

mi;ksx djus] >wBs mik;ksa

ls jftLVªhdj.k mikLr

djus rFkk jftLVj ;k

izek.k i= ds feF;kdj.k

ds fy, "kkfLRk

¼x½ bl vf/kfu;e ds micU/kksa ds v/khu j[ks x, jftLVjksa ;k fn, x, izek.k&i=ksa ls lEcfU/kr fdlh fo'k; eas dksbZ feF;kdj.k tkucw>dj djsxk ;k djk,xk] og nks'kflf) gksus ij tqekZus ls] tks rhu lkS :Ik, rd gks ldsxk] n.Muh; gksxkA

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- mŸkj izns"k vf/kfu;e la0 14] 1960 dh /kkjk 14 }kjk izfrLFkkfirA 3- mŸkj izns"k vf/kfu;e la0 14] 1960 dh /kkjk 15 }kjk izfrLFkkfirA

194

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 31&33À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

31&& dksbZ O;fDr] tks bl vf/kfu;e ds micU/kksa ds v/khu jftLVªhdr̀ u gksrs gq,] fdlh jftLVªhdr̀ ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

3

dk uke ;k inoh xzg.k djsxk ;k mldk mi;ksx djsxk ;k fdlh ,sls uke] inoh] ifjo)Zu] o.kZu] lkbucksMZ ;k ,slh fdlh vU; oLrq dk iz;ksx djsxk] ftlls ;g foof{kr gksrk gks fd ,slk O;fDr] ;FkkfLFkfr] jftLVªhdr̀ ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

3

gS] og nks'kflf) ij tqekZus dk] tks izFke vijk/k dh n"kk eas ipkl :Ik;s rd gks ldsxk vkSj f}rh; ;k fdlh Ik"pkr~orhZ vijk/k dh n"kk eas] rhu lkS :Ik, rd gks ldsxk] n.Muh; gksxkA

vjftLVªhd`r O;fDr;ksa }kjk

vius dks jftLVªhd̀r

O;ifn'V fu:fir djus ij

"kkfLRk 32&& ¼1½ dksbZ Hkh U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh Hkh vijk/k dk laKku ¿jkT; ljdkjÀ

1

ds vkns"k ls fd, x, ;k ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls ifj'kn~ }kjk fd, x, fdlh ifjokn ij djus ds flok; ugha djsxkA vijk/kksa dk laKku

¼2½ ftyk eftLVªsV ;k izFke oxZ eftLVªsV ds U;k;ky; ls voj dksbZ Hkh U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk fopkj.k u djsxkA 33&& ¼1½ ¿jkT; ljdkjÀ

1

bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy,] bl vf/kfu;e ls laxr ¿fu;eÀ

2

] iwoZ izdk"ku ds Ik"pkr~ le;≤ ij] cuk ldsxhA fu;e vkSj fofu;e

¼2½ fof"k'Vr% vkSj mi/kkjk ¼1½ }kjk iznŸk "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ¿jkT; ljdkjÀ

1

fuEufyf[kr ds lEcU/k eas ¿fu;eÀ

2

cuk ldsxh & ¼d½ bl vf/kfu;e ds v/khu fuokZpuksa dks fofu;fer djuk( ¼[k½ bl vf/kfu;e ds v/khu j[ks tkus okys ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

4

ds jftLVjksa ds izi= ;k izi=ksa dks fofgr djuk(

¼x½ jftLVªhdr̀ ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

4

}kjk viuh òfŸk dk O;olk; fd, tkus dk fofu;eu djuk] Ik;Zos{k.k djuk rFkk leqfpr lhekvksa ds Hkhrj mls fucZfU/kr djuk( ¼?k½ ,sls izkf/kdkfj;ksa dh] ftu ij LFkkuh; Ik;Zos{k.k dk Hkkj gks] "kfDr;k¡] drZO; vkSj dR̀; fofgr djuk(

¼³½ ifj'kn~ }kjk fuEufyf[kr ds lEcU/k eas vuqlfjr dh tkus okyh izfdz;k dk fofu;eu djuk &

¼1½ bl vf/kfu;e dh /kkjk 21 ¼1½ ds ijUrqd ds v/khu fdlh tk¡p dk lapkyu( vkSj

¼2½ jftLVjksa eas fdlh uke dh izfof'V ds izfr'ks/k ;k fuyEcu ds vkns"k dks okil ysuk ;k fdlh ,slh ulZ] /kk=h] lgk;d /kk=h] ¿lgk;d ulZ&/kk=h rFkk LokLF; ifjn"kZdÀ

5

dk] ftldk uke jftLVjksa ls gVk;k tk pqdk gks] uke jftLVjksa eas iqu% izfo'V djuk(

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA 2- fu;eksa ds fy, foKfIr la0 3914 ikap&&308&38] fnukad 5 tuojh] 1939 ns[ksaA 3- mŸkj izns"k vf/kfu;e la0 14] 1960 dh /kkjk 16 }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 17 ¼1½ ¼d½ }kjk izfrLFkkfirA

5- mi;qZDr dh /kkjk 17 ¼2½ }kjk izfrLFkkfirA

195

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 34&35À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

¼p½ ifj'kn~ ds fu.kZ;ksa ds fo:) dh tkus okyh vihyksa dks fuiVkus eas vuqlfjr dh tkus okyh izfdz;k dks fofu;fer djuk( vkSj

¼N½ bl vf/kfu;e ds v/khu ;k mlds iz;kstuksa ds fy, ifj'kn~ }kjk izkIr Qhlksa rFkk vU; /kujkf"k;ksa ds mi;ksx dks fofu;fer djukA

¼3½ /kkjk 14 }kjk iznŸk "kfDr;ksa ds vfrfjDRk] ifj'kn~ ¿jkT; ljdkjÀ

1

dh iwoZ eatwjh ls fuEufyf[kr ds lEcU/k eas fofu;e cuk ldsxh & ¼d½ jftLVjksa dks j[kus rFkk /kkjk 23 ¿***À²ds v/khu mleas izfof'V dh "krksZa dks fofu;fer djuk rFkk ,slh izfof'V ds fy, vkosnu dk izi= fofgr djuk( ¼[k½ ¿ulksZ] /kkf=;ksa] lgk;d /kkf=;ksaÀ

3

¿lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

4

¿dh ijh{kkvksa dkÀ

3

;k ,slh fdUgha ¿vU;À

5

ijh{kkvkas dk] tks jftLVj eas izfof'V ds fy, fdlh "krZ ds :Ik eas fofgr dh tk,a] lapkyu fofu;fer djuk rFkk ,slh ijh{kkvksa ds vkuq'kafxd ;k muls lEcfU/kr dksbZ fo'k;( ¼x½ ;k=k lEcU/kh vkSj vU; O;; jftLVj ls dkVs x, ;k gVk, x, ukeksa dh izfof'V ds fy, Hkqxrku dks fofgr djuk(

¼?k½ jftLVªhdr̀ ulksZ] /kkf=;ksa] ¿lgk;d ulZ /kkf=;ksa lgk;d ulZ /kkf=;ksa rFkk LokLF; ifjn"kZdksaÀ

4

dh okf'kZd lwfp;ksa ds izdk"ku dks fofu;fer djuk( ¼³½ ifj'kn~ ;k lfefr;ksa ds lnL;ksa dks ns; ;k=k lEcU/kh vkSj vU; O;;ksa dks fofgr djuk(

¼p½ ifj'kn~ ds ys[kkvksa dks fofu;fer djuk rFkk mudh laijh{kk( vksj ¼N½ lkekU;r;k fdUgha ,sls fo'k;ksa ds fy,] ftuds lEcU/k eas ifj'kn~ ;g le>s fd bl vf/kfu;e ds iz;kstukFkZ mlds fy, O;oLFkk dh tkuh pkfg,] O;oLFkk djuk rFkk ,slh dksbZ ckr fofgr djuk] tks bl vf/kfu;e ds v/khu fofgr dh tkuh gksA ¼4½ bl vf/kfu;e ds v/khu cuk, x, leLr fu;e vkSj fofu;e ¿ljdkjh xtVÀ

6

eas izdkf"kr fd, tk,axsA 34&& /kkjk 16 dh mi/kkjk ¼1½ rFkk ¼2½ ds v/khu fu;qDr izR;sd O;fDr Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkZ ds vUrxZr yksd lsod le>k tk,xkA dfri; O;fDr yksd lsod

gksaxs 1860 dk ,sDV la0 45

35&& /kkjk 21 ds v/khu dh xbZ fdlh tk¡p ds iz;kstu ds fy, ifj'kn~ dh Hkkjrh; lk{; vf/kfu;e] 1872 ds vFkZ ds vUrxZr U;k;ky; le>k tk,xk vkSj og ifCyd losZUV~l ¼bUDok;jht½ ,sDV] 1850 ds v/khu fu;qDr fd, x, vk;qDr dh "kfDr;ksa dk iz;ksx djsxh vkSj ,slh izR;sd tk¡p dk lapkyu] ;FkklEHko] mDr ifCyd losZUV~l ¼bUDok;jht½ ,sDV] 1850 dh /kkjk 5 rFkk /kkjk 8 ls 10 rd ds micU/kksa ds vuqlkj fd;k tk,xkA tk¡pksa rFkk vihyksa eas

izfdz;k 1872 dk ,sDV la0

01 o'kZ 1850 dk ,sDV la0

27

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZe sUV½ ds fy, izfrLFkkfirA

196

¿Lka;qDr izkUr ulsZa] /kkf=;k¡] lgk;d /kkf=;k¡] ¼lgk;d ulZ&/kkf=;ka rFkk LokLF; ¿/kkjk 36&37À ifjn"kZd½ jftLVªhdj.k vf/kfu;e] 1934À

36&& ¿jkT; ljdkjÀ

1

ifj'kn~ ;k jftLVªkj dh bl vf/kfu;e }kjk iznŸk fdlh

"kfDr dk iz;ksx djds ln~HkkoiwoZd fd, x, fdlh dk;Z ds lEcU/k eas dksbZ okn ;k vU; fof/kd dk;Zokgh ugha gksxhA

oknksa rFkk fof/kd

dk;Zokfg;ksa dk otZu

37&& ;fn fdlh le; ¿jkT; ljdkjÀ

1

dks ;g izrhr gks fd ifj'kn~ us bl vf/kfu;e }kjk ;k mlds v/khu mls iznŸk fdlh "kfDr dk iz;ksx ugha fd;k gS ;k mldh lhek dk mYya?ku fd;k gS ;k mldk nq:Ik;ksx fd;k gS ;k bl vf/kfu;e }kjk ;k mlds v/khu ml ij vf/kjksfir fdlh drZO; dk ikyu ugha fd;k gS rks ¿jkT; ljdkjÀ

1

ml n"kk eas tc og "kfDRk dk bl izdkj iz;ksx u djus] mldh lhek dk mYya?ku djus ;k mldk nq:Ik;ksx djus dks xEHkhj izdkj dk le>s] ifj'kn~ dks mudh fof"kf'V;k¡ vf/klwfpr djsxh vkSj ;fn ifj'kn~ ,sls le; ds Hkhrj] tks ¿jkT; ljdkjÀ

1

}kjk rnFkZ fu;r fd;k tk,] ,sls O;frdze] lhek ds mYay?ku ;k nq:Ik;ksx dk mipkj u djs rks ¿jkT; ljdkjÀ

1

ifj'kn~ dks fo?kfVr dj ldsxh vkSj ifj'kn~ dh lHkh ;k fdUgha "kfDr;ksa dk iz;ksx vkSj drZO;ksa dk ikyu ,sls vfHkdj.k }kjk vkSj ,slh vof/k ds fy, djk ldsxh] ftls ;g mfpr le>s % izfrcU/k ;g gS fd og /kkjk 4 ds fucU/kuksa ds vuqlkj ubZ ifj'kn~ la?kfVr djus ds fy, lqfo/kkuqlkj ;Fkk"kh?kz dk;Zokgh djsxhA

jkT; ljdkj }kjk ifj'kn~

dk fu;a=.k

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, izfrLFkkfirA

197

THE UNITED PROVINCES NRSES, MIDWIVES, ASSISTANT

MIDWIVES [AUXILIARY NURSE-MIDWNES AND HEALTH

VISITORS] REGISTRATION ACT, 1934

1

[U. P. ACT No. XV OF 1934]

Amended by the- U. P. Act no. I V of 1944 U. P. Act no. IX of 1945 U. P. Act no. X VI of 1948 U. P. Act no. XXXV of 1952 U. P. Act no. XX V of 1954 U. P. Act no. XIV of 1960 Adapted and modified by the Government of India (Adaptation of Indian Laws) Order, 1937

adapted and modified by the Adaptation of Indian Order, 1950 [Received the assent of the Governor on July 7, 1934 and of the Governor-General on August 5, 1934, and was published under section III of the Government of India Act on August 25,1934]

AN

ACT

to provide for the registration of Nurses, Midwives, Assistant Midwives [Auxiliary Nurse-Midwives and Health Visitors]²in the United Provinces of Agra and Oudh. WHEEAS it is expedient to provide for the registration of nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors]²in the United Provinces;

And whereas the previous sanction of the Governor-General under section 8o-A

(3) (f) of the Government of India Act has been obtained to the passing of this Act; It is hereby enacted as follows :--

Short title,

extent and

commencement

1. (1) This Act may be called the United Provinces Nurses, Midwives, Assistant Midwives, [Auxiliary Nurse-Midwives and Health Visitors]²Registration Act,

1934.

(2) It extends to the whole of [Uttar Pradesh]³.

(3) It shall come into force on such date as the [State Government]⁴may, by notification in the [Official Gazette]⁵direct.

Definitions 2. In this Act, unless there is something repugnant in the subject or context-

(a) "the Council" means the Council under section 3 of this Act;

(b) "notification" means a notification published in the Official Gazette ; ------------------------------------------------------------------------------------------------------

1. For S. O. R. see Gas, Extra. d. Dec. 9. 1933, p. 12.

2 . Subs. by s. 2 of U. P. Act XIV of 1960.

3 . Subs. by the A. O. 1950 for (the United Provinces). The words (of Agra and Oudh) omit. by ibid.

4 . The Act came in to force on Jan. 1. 1937·

5 . Subs. by the A. O. 195 0 for Provincial Government.

6. Subs. for U. P. Govt. Gazette by the A. O. 1937.

198

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 3-4] [Auxiliary Nurse-Midwives and Health Visitors]²Registration Act, 1934]

(c) "prescribed" means prescribed by the rules and regulations made under this Act;

(d) "registered medical practitioner" means a person registered under the United Provinces Medical Act, 1917;

(e) "the Registrar" means a person appointed under section 16 (1) (a) or

(b) to perform the duties of the Registrar under this Act;

(f) "registers" means the registers maintained under section 17 of this Act;

(g) subject to the provisions of section 2 (d) "registered" means registered under the provisions of this Act, and "un- registered" means not registered under the provisions of this Act;

(h) "nurse" means a person who holds a certificate in nursing from any institution notified by the [State Government]¹in this behalf or who has been registered under clause (b) of section 23 and shall include a male nurse ;

(i) "midwife" means a person who holds a diploma in midwifery from any institution recognized by the Council in this behalf, or who has been registered under clause (b) of section 23 ;

(j) "assistant midwife" means a person who holds a diploma as an assistant midwife from any institution recognized by the Council in this behalf or who has been registered under clause (b) of section 23 ; [***]²

(k) "health visitor" means a person who hold s a health visitor's certificate of [Uttar Pradesh]⁵Health School or of any other institution notified by the [State Government]¹in this behalf, [and]³

[(l) "auxiliary nurse-midwife" means a person who holds a certificate in auxiliary nurse-midwifery from any institution recognized by the Council in this behalf.]⁴

Establishment

and

incorporation

of the Council

3. A Council shall be established and called "the United Provinces Nurses and Midwives Council" and such Council shall be a body corporate and have perpetual succession and a common seal and shall by the said name sue and be sued.

Constitution of

the Council

4. (1) The Council shall consist of [the following members]⁵namely :-

[(a) As ex-officio members --

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

1 - Subs. by A. O. 1 950 (Provincial Government)

2- The word 'and' delete by s, 5(i) of U. P. Act XIV of 1960.

3 - Add. by section 5 (ii) ibid.

4 - Add. by section 5 (iii) ibid.

5 - Subs. by section 2 (1) of' U, P. Act XXXV of 195 2 for the figure and the word (24 members.)

199

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 4] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934]

(i) the Director of Medical and Health Services, Uttar Pradesh;

(ii) the Additional Director of Medical and Health Services Uttar Pradesh;

(iii) the Deputy Director of Medical and Health Services (Women), Uttar Pradesh;

(iv) the Assistant Director of Medical and Health Services (Maternity and Child Welfare Section), Uttar Pradesh;

(v) the Superintendent of Nursing Services, Uttar Pradesh, Lucknow ;

(vi) the Superintendent, Silver Jubilee Health School, Lucknow; and

(vii) the Superintendent, Kamla Nehru Hospital, Allahabad.]³ 4 [(b) Elected Members-

(i) One non-official registered medical practitioner to be elected by the Governing Body of the State Medical Faculty, [Uttar Pradesh]¹from among its own members;

(ii) Two members of [Uttar Pradesh]¹Legislative Assembly elected by the members of that Assembly of whom one at least should be a woman ;

(iii) One member of [Uttar Pradesh]¹Legislative Council elected by the members of that Council ;

(iv) Four registered nurses to be elected by the registered nurses;

(v) Two representatives of the registered, [auxiliary nurse midwives, midwives and assistant' midwives]⁵to be elected jointly by them;

(vi) One registered Health Visitor elected by the registered Health Visitors.

(c) Nominated members-

(i) Four members to be nominated by the [State Government]²from among Nursing Superintendents, Matrons and Sister Tutors employed in State or State-aided hospitals in [Uttar Pradesh]¹;

(ii) One member to be nominated by the [State Government]¹from among Medical Superintendents belonging to a training institution;

(iii) One midwife to be nominated by the [State Government]²who should be an employee of a Government or State aided hospital;

(iv) A registered nurse resident in [Uttar Pradesh ]¹nominated by [Uttar Pradesh]¹Branch of the Trained Nurses Association of India.]⁴

1 - Subs. by the A. O. 1 950 for (United Provinces.) 2- Subs, by the A. O. 1950 for (Provincial Government). 3- Subs. by section 2(2) of U. P. Act XXXV or 1952

4 - Subs. by section 2 of U. P. Act XVI of 194 8. 5- Subs. for and assistant midwives' by S. 6 of U. P. Act XIV of 1960.

200

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 5-8] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934] [(2)The Director of Medical and Health Services, Uttar Pradesh and the Additional Director of Medical and Health Services, Uttar Pradesh shall be the ex-officio President and Vice-president respectively of the Council.]³

(3) If an ex-officio member refuses to act Or resigns or is deemed to have vacated his seat or is disqualified from membership the [State Government]²shall, notwithstanding the provisions of sub-section (1) of this section, nominate some other person to the Council in his place.

Nomination

of members

in default of

election

5 . If any electoral body referred to in section 4 does not, in the case of a casual vacancy referred to in section 9 within three months and in any other case by such date as may be prescribed, elect a qualified person to be a member of the Council, the [State Government]¹shall nominate a member, and the person so nominated shall be deemed to be a member of the Council as if duly elected by such body.

Publication of

names of

members

6. The name of every person elected or nominated a member of the Council shall be published by the [State Government]¹in the [Official Gazette]². Leave of

absence to

members

7. The Council may permit any member to be absent from meting of the Council for a period not exceeding six months.

Casual vacancy 8. (1) A member of Council shall be deemed to haw vacated his seat --

(a) if absent, otherwise than for a reason considered adequate by the Council, from three consecutive meetings of the Council;

(b) if out of India for a period exceeding Six consecutive months; or

(c) if he becomes subject to any of the disabilities set-forth in section II; or

(d) if, having been elected under section 4 (1) (b) he ceases to be registered medical practitioner or his name is removed from the registers as the case may be; [or]⁴

[(e) If being a nominated member he ceases to belong to the appropriate categories referred to in sub-section (1) of section (4).]⁵

(2) On the occurrence of any vacancy referred to in sub-section (1), the President shall forthwith report the fact of such vacancy to the [State Government]¹. --------------------------------------------------------------------------------------

1 . Subs, by the A. O. 1 950 for Provincial Government.

2. Subs. for U. P. Govt. Gazette by the A. O. 1937·

3. Subs, by section 2(2) of U. P. Act No. XXXV of 1952.

4. Added by section 3(a) ibid.

5. Ins. by s, 3 (b) of ibid.

201

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 9-12] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934] Filling casual

vacancies

9. [If any member of the Council, whether elected or nominated, under sub- section (1) of section 4 dies or resigns his membership or ceases to be a member under the provisions of sub-section (1) of section 8, the vacancy shall be filled within three months by a fresh election or nomination, as the case may be, in accordance with the provisions of sub-section (1) of section 4 and in default of election, by nomination in accordance with the provisions of section 5.]²

Term of office

of members

10. (1) The term of office of members of the Council other than ex-officio members, shall be three years from the date of election or nomination :

Provided that the term of office of a member elected or nominated under section 9 shall be the residue of the term of office of the member in whose place he was elected or nominated :

[Provided further that where a member elected under sub-clause (ii) or

(iii) of clause (b) of sub-section (1) of section (4) ceases to be a member of the Uttar Pradesh Legislative Assembly or the Uttar Pradesh Legislative Council, as the case may be, he shall cease to be a member of the Council.]³

(2) An outgoing member, if not disqualified under section 11, shall be eligible for re-election or re nomination.

Disqualification

for membership

11. A person shall be disqualified for being a member of the Council if such person-

(a) has been sentenced by a criminal court to imprisonment for an 'offence punishable with imprisonment for a term exceeding three months or to transportation, such sentence not having subsequently been reversed or remitted or the offender pardoned, and such persons disqualification on account of such sentence not having been remitted by an order which the [State Government]¹is hereby empowered to make, if it thinks fit, in this behalf;

(b) is an undischarged insolvent; or

(c) has been adjudged by a competent court to be of unsound mind. Quorum and

voting

12. (1) No business shall be transacted at a meeting of the Council unless a quorum of eight members be present.

(2) Save as otherwise provided in section 21(1), all questions arising at a meeting of the Council shall be decided by the votes of the majority of the members present and voting or in the case of an equality of votes by the second or casting vote of the President of the council or in his absence, of the member presiding at the meeting.

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

1 . Subs. by the A, 0, 1 950 for 'Provincial Govt.

2. Add by section 3 (a) of U. P. Act XXXV of 1952.

3. Add by section 2 of U. P. Act XXV of 1954·

202

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 13-16] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934] Validity of acts

and

proceedings

13. No act or proceeding of the Council shall be deemed invalid merely by reason of a vacancy in the Councilor of a defect in the erection or nomination of a person acting as a member of the Council.

Meeting of the

Council and

constitution of

committees

14. (1) The Council shall, subject to the provisions of this Act and of any rules made by the [State Government]¹under this Act, make regulations in respect of--

(a) the mode of transaction of business including provision for decisions on emergent matters by circulation of papers to members, and for co-opting persons specially qualified to advise on any particular matter before the Council ;

(b) the times and places at which its meetings shall be held;

(c) the conduct of business thereat; and

(d) the constitution of committees the delegation to such committees of any powers or duties of the Council under this Act, and the quorums and procedure of such committees in the transaction of their business.

(2) Until such time as the regulations referred to in sub-section (1) have been made it shall be lawful for the President of the Council to summon a meeting of the Council at such time and place as he thinks fit, by letter addressed to each member of the Council.

Payment of

expenses to

Members

203

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 17-20] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934] Orders by

Council for

maintenance of

registers

17. (1) The Council shall, as soon as conveniently may be after this Act comes into force, and from time to time as occasion may require, make orders for regulating the formation, maintenance and publication of registers of nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors]¹ according to their respective qualifications.

(2) The said registers shall be kept in such form or forms as may be prescribed. Registrar's

functions in

respect of

registers

18. (1) The Registrar shall keep the registers mentioned in section 17 in accordance with the provisions of this Act and of any orders made by the Council, and shall from time to time make all the necessary alterations in the registered addresses or appointments of such nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors]², and erase the names of any registered nurses, mid-wives, assistant midwives [auxiliary nurse-midwives or health visitors]²who may have died or ceased to live and practise in India.

(2) To enable the Registrar to fulfil the duties imposed upon him by sub-section

(1) he may send through the post a letter to any person registered as-a nurse, midwife, assistant midwife, [an auxiliary, nurse-midwife or health visitor]³ addressed according to the registered address or appointment of such person to inquire whether he has ceased to practise or whether his appointment has been changed; and, if no answer is received to any such letter within period of six months from its dispatch, the Registrar may erase the name of such person from the register in which it is entered ;

Provided that any name crased under this sub-section may be re-entered in the register under the direction of the Council.

Erasure of

names from

registers on

notice of death

19. (1) Every Registrar of Deaths who receives notice of the death of any person whose name' he knows to be entered in one of the registers of nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors]⁴shall forthwith transmit by post to the Registrar a certificate of such death signed by him and stating particulars of the time and place of death.

(2) One receipt of such certificate or any other reliable information regarding such death, the Registrar shall erase the name of the de- ceased person from the register in which it is entered.

Removal of

fraudulent and

incorrect

entries from

registers

20. Any entry in the registers of nurses, midwives, assistant midwives, [auxiliary nurse-midwives or health visitors]⁴which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made, may be removed under the written order of the Council :

Provided that before action is taken under this section; notice shall be given to the person concerned, whose objections, if any, shall be heard and considered.

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

1- Substituted by section 7 of U.P. Act No. 14 of 1960.

2- Subs by s. 8 (1)(a) and 8(1)(b) ibid.

3- Subs. by s. 8(2) ibid.

4 - Subs. by section 9 and section 10 ibid.

204

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 21-23] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934] Power of

Council to

prohibit entry

in or to direct

removal from

the registers

etc.

21. (1) The Council may, upon reference from the Registrar or otherwise, prohibit the entry in, or direct the removal from, the registers of nurses, midwives, assistant midwives [auxiliary nurse-midwives or health visitors]²of the name of any nurse, midwife, assistant midwife, [auxiliary nurse-midwife or health visitor]³for suspend, such person's registration on any of the following grounds; namely --

(a) that such person has been convicted by any court of any non- bailable offence, such conviction not having been subsequently set aside or the offender pardoned ;

(b) that such person has been guilty of conduct which in the opinion of the Council indicates that she is not a fit or proper person to practise as a nurse, midwife, assistant midwife [auxiliary nurse midwife or health visitor]³;

(c) that there are defects in the character of such person which in the opinion of the Council would render the entry in, or the retention of , the name of such person in the registers undesirable :

Provided that no action shall be taken by the Council under this section until after due inquiry (at which an opportunity shall be given to the person concerned to be heard in defence and to appear, either in person or by counsel, vakil, pleader or attorney, and which may, in the discretion of the President of the Council be held in camera) the council by a majority of two thirds of the members present and voting at the meeting of the Council, shall find that there is ground for taking action against the person concerned.

(2) The Council may direct that the name of any person against whom an order has been passed under sub-section (1) shall be entered or re-entered or continue to be entered in the registers as the case maybe.

Appeal against

order of the

Council

22. Any person aggrieved by an order of the Council under section 20 or section 21 may, within three months from the date of receiving notice of such order, appeal to the [State Government]¹against such order and the decision of the [State Government]¹on any such appeal shall be final. Persons entitled

to be registered

23. The following persons shall, subject to the rules and regulations made under this Act and to the payment of such fees as may be prescribed, be entitled to have their names entered in registers of nurses, midwives, assistant midwives, [auxiliary nurse-midwives or health visitors]³; namely: -- [(a) Persons who hold qualifications in nursing or midwifery or health visiting recognized under the India Nursing Council Act, 1947;

(b) persons who hold assistant midwifery or certified midwifery certificates of the U. P. State Medical Faculty; and ---------------------------------------------------------------------------------------------

1 . Subs. by A. O. 1 950 for Provincial Govt.

2. Subs. by section 11(i) of U. P. Act XIV of 1960.

3 . Subs. by section 11(2) ibid.

205

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 24-28] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934]

(c) persons who may be registered as nurses, midwives, [auxiliary nurse-midwives or health visitors]⁴under a scheme of reciprocity under the provisions of section 10 of the India Nursing Council Act, 1947 by the Indian Council of Nursing constituted under the said Act :]³

Provided that nurses, midwives, assistant midwives, [auxiliary nurse- midwives and health visitors]⁴who are at the commencement of this Act enrolled on the registers maintained by [Uttar Pradesh]²State Medical Faculty shall be entitled to have their names transferred, according to their qualifications, to the appropriate registers to be maintained under this Act.

24. [ * * * ]⁵ Registration not to quality for registration under U.P. Act III of 1917

25. The certificate of registration under this Act shall not confer upon any person any right or title to be registered under the United Provinces Medical Act, 1917 or to assume any title, name or designation implying that such person is by law recognized as a registered medical practitioner, or that he or she is entitled to grant any medical certificate or any certificate of death or still birth, or to undertake the charge of cases of abnormality or of diseases in connexion with parturition.

Disability of

unregistered

persons

26. Except with the general or special sanction of the [State Government]¹or of any officer authorized by it in this behalf no person unless registered as a nurse, midwife, assistant midwife [an auxiliary nurse-midwife or health visitor]⁶shall from the commencement of this Act hold in or in connexion with any dispensary, hospital, asylum, infirmary, lying-in-hospital or maternity and child-welfare centre which is supported wholly or partially out of public funds any appointment designated as that of matron, superintendent of nursing sister, staff nurse, nurse, midwife, assistant mid- wife, [an auxiliary nurse-midwife or health visitor]⁶or indicating that the holder has been trained as a nurse, midwife, assistant midwife, [an auxiliary nurse-midwife or health visitor.]⁶

Disposal of fees 27. All fees and other monies received by the Council under this Act shall be applied for the purposes of this Act in such manner as may be prescribed. Publication of

and

presumption as

to entries in

annual lists

28. (1) The Registrar shall in every year on or before a date to be fixed by the Council in this behalf, cause to be printed and published correct lists of the names for the time being entered in the registers of nurses, midwives, assistant midwives [auxiliary nurse-midwives and health visitors]⁶setting forth- - ----------------------------------------------------------------------------------------------------

1. Subs. by A. O. 1950 for Provincial Govt.

2. Subs. by A. O. 1950 for the United Provinces.

3. Subs. by section 5 or U. P. Act XXXV of 1952.

4. Subs. by section 12(ii) and 12(iii) of U. P. Act XIV of 1960.

5. Del. by section 6 of U. P. Act XXXV of 1952.

6 . Subs. by section 13 and section 14 of U. P. Act XIV of 196 0.

206

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 29-30] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934]

(a) all names entered in the registers, arranged in alphabetical order according to surnames,

(b) the registered address or appointment of each, person whose name is so entered in any of the registers; and

(c) the registered qualification of each such person and the date on which such qualification was certified.

(2) Every court shall presume that any person whose name is entered in the latest of such lists is duly registered under this Act, and that any person whose name is not entered is not registered under this Act :

Provided that in case of any person whose name does not appear in such printed lists, a certified copy signed by the Registrar and sealed with the Seal of the Council, of the entry of the name of such person in a register of nurses, midwives, assistant midwives [auxiliary nurse-midwives or health visitors]² shall be evidence that such person is registered under this Act; and upon the production of such evidence every court shall presume that such person is so registered :

Provided also that a certificate signed by the Registrar and sealed with the Seal of the Council, stating that the name of a person borne on the list of nurses, midwives, assistant midwives [auxiliary nurse-midwives or health visitors]²as the case may be, has been removed from such register and specifying the date of such removal shall be evidence that such person is not registered under this Act and of the date from which he or she ceased to be registered, and on the production of such evidence every court shall presume that such person ceased to be registered from the date specified. Power to make

arrangements

for local

supervision

2 9. The Council may, with the previous sanction, of the [State Government]¹ make such arrangements as it thinks fit for local supervision over nurses, midwives, assistant midwives [auxiliary nurse-midwives, and health visitors]³ registered under the Act.

Penalty for

dishonest use

of certificate,

procuring

registration by

false means and

falsification of

registers or

certificate

30. Any person who -----

(a) dishonestly makes use of any certificate of registration issued under the provisions of this Act to such or any other person;

(b) procures or attempts to procure registration under the provisions of this Act by making or procuring or causing to be made or produced any false or fraudulent declaration, certificate or representation, whether in writing or otherwise; or

(c) wilfully makes or causes to be made any falsification in any matter relating to the registers maintained or the certificates issued under the provisions of this Act,

shall be punishable, on conviction, with a fine which may extend to three hundred rupees.

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

1 . Subs. by section 1 4 of U. P. Act XIV of 1 960.

2. Subs. by the A. O. 1950 for 'Provincial Government.

3 . Subs by section 15 of UP Act no. 14 of 1960.

207

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 31-33] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934] Penalty on

unregistered

persons

representing

themselves to

be registered

31. Any person, who, not being registered under the provisions of this Act, assumes or uses the name or title of a registered nurse, mid-wife, assistant midwife, [an auxiliary nurse-midwife, or health visitor]³or uses any name, title, addition description, signboard or other such thing implying that such person is a registered nurse, midwife, assistant midwife, [an auxiliary nurse- midwife, or health visitor]³as the case may be, shall be punishable, on conviction, with a fine which may in the case of a first offence, extend to fifty rupees and, in the case of a second or any subsequent offence, to three hundred rupees.

Cognizance of

offences

32. (1) No court shall take cognizance of any offence punishable under this Act except upon complaint made by order of the [State Government]¹or by the Council with the previous sanction of the [State Government]^1.

(2) No court inferior to the court of a District Magistrate or a Magistrate of the first class shall try any offence punishable under this Act. Rules and

regulations

33. (1) The [State Government]¹may from time to time, after previous publication, make [rules]²consistent with this Act, to carry out the provisions of the Act.

(2) In particular, and without prejudice to the generality of the power conferred by sub-section (I), the [State Government]¹may make [rules]²-

(a) to regulate elections under this Act;

(b) to prescribe the form or forms of registers of nurses, mid-wives, assistant midwives [auxiliary nurse-midwives and health visitors]⁴to be maintained under this Act ;

(c) to regulate, supervise and restrict within due limits the practice of their profession by registered nurses, midwives assistant midwives, [auxiliary nurse-midwives and health Visitors]⁴,

(d) to prescribe the powers duties and functions of the authorities charged with local supervision ;

(e) to regulate the procedure to be followed by the Council ---

(i) in conducting any inquiry under the proviso to section 2I (I) of the Act ; and

(ii) in withdrawing an order prohibiting or spending the entry of any name in the registers or in making a re-entry in the registers of the name of any nurse, Midwife assistant midwife, [auxiliary nurse-midwife or health visitor]⁵whose name has been removed from the registers ; -----------------------------------------------------------------------------------------------

1- Subs by the A. O. 1950 for (Provincial Government).

2- For rules see notification no. 3914/V-308-38,d. Jan. 5, 1939·

3- Subs. by section 16 of U. P. Act XIV of 1960.

4 - Subs. by section 17 (i) (a) ibid.

5 - Subs by section 17 (11) ibid.

208

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 34-35] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934]

(f) to regulate the procedure to be followed in disposing of appeals from the decisions of the council; and

(g) to regulate the application of fees and other monies received by the council under or for the purposes of this Act.

(3) In addition to the powers conferred by section 14 the Council may, with the previous sanction of the [State Government]¹make regulations --

(a) to regulate the maintenance of registers and the conditions of admission thereto under section 23 [* * *]²and to prescribe the form of application for such admission

(b) to regulate the conduct [of examinations for nurses, mid-wives, assistant midwives]³[auxiliary nurse-midwives and health visitors]⁴or of any [other]⁵examinations which may be prescribed as a condition of admission to the register and any matters ancillary to or connected with any such examinations;

(c) to prescribe the travelling and other expenses, pay-entry of names erased or removed from the register;

(d) to regulate the publication of annual lists of registered nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors]⁴;

(e) to prescribe the travelling and other expenses payable to the members of the Council or Committees;

(f) to regulate the accounts of the Council and their audit, and

(g) generally to provide for any matters with respect to which the Council think provision should be made for the purposes of this Act, and to prescribe anything which under this Act is to be prescribed.

(4) All rules and regulations made under this Act shall be published in the [Official Gazette.]⁶

Certain persons

to be public

servants Act 45

of 1860

34. Every person appointed under sub-sections (1) and (2) of section 16 shall be deemed to be a public servant within the meaning. of section 21 of the Indian Penal Code.

Procedure in

inquiries and

appeals

Act 1 of 1872

35. For the purpose of any inquiry held under section 21 the Council shall be deemed to be a court within the meaning. of the Indian Evidence Act, 1872, and shall exercise the powers of a Commissioner appointed under the Public Servants (Inquiries) Act, 1850 and every such inquiry shall be conducted, as far as may be, in accordance with the provisions of section 5 and sections 8 to 10 of the said Public Servants (Inquiries) Act, 1850.

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

1- Subs. by A. O. 1950 for "Provincial Government."

2- The words and figures 'and section 24' deleted by section 7 of U.P. Act No. 35 of

1952.

209

[The United Provinces Nurses, Midwives, Assistant Midwives, [Section 36-37] [Auxiliary Nurse-Midwives and Health Visitors] Registration Act, 1934] Bar to suit and

legal

proceedings

36. No suit or other legal proceedings shall lie in respect of an act done in good faith in the exercise of a power conferred by this Act on the [State Government]¹the Councilor the Registrar.

Control of

Council by

State

Government

37. If at anytime it shall appear to the [State Government]¹that the Council has failed to exercise or has exceeded or abused power conferred upon it by or under this Act or has failed to perform a duty imposed upon it by or under this Act, the [State Government]¹may if it considers such failure, excess or abuse to be of a serious character, notify the particulars thereof to the Council, and if the Council fails to remedy such default, excess or abuse, within such time as the [State Government]¹may fix in this behalf, the [State Government]¹may dissolve the Council and cause all or any of the powers and duties of the Council to be exercised and performed by such agency and for such period as it may think fit :

Provided that it shall take steps as soon as may be convenient to constitute a new, Council in accordance with the terms of section 4.

1 - Subs. by A. O. 1 950 for "Provincial Government."