1
fgeky;h; fo"ofo|ky; vf/kfu;e] 2019 ¼mRrjk[k.M vf/kfu;e la[;k 08] o'kZ] 2019½- vk;q'k f"k{kk] LokLF;] rduhdh] izcU/kdh;] fof/kd] esfMdy] i=dkfjrk rFkk lEcU/kh {ks= esa f"k{k.k] izf"k{k.k ,oa "kks/k dk;Z dh lqfo/kk;sa iznku djus ds mn~ns"; ls lkslkbVh jftLVªhdj.k vf/kfu;e] 1860 ds v/khu iathdr̀ fgeky;h; vk;qosZfnd ;ksx ,oa izkdf̀rd fpfdRlk laLFkku] Qrsgiqj Vk.Mk] thouokyk] nsgjknwu] mRrjk[k.M }kjk izk;ksftr fgeky;h; fo"ofo|ky; uked fo"ofo|ky; dh LFkkiuk ,oa fuxeu ds fy,& vf/kfu;e
Hkkjr x.kjkT; ds lRrjosa o'kZ esa mRrjk[k.M fo/kku lHkk }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer gks( v/;k;& ,d
izkjfEHkd
laf{kIr uke
,oa izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke fgeky;h; fo"ofo|ky; vf/kfu;e] 2019 gSA
¼2½ ;g ml rkjh[k dks izo`Rr gksxk] tks jkT; ljdkj] jkti= esa vf/klwpuk }kjk fu;r djsA ifjHkk'kk;sa 2- ¼1½ bl vf/kfu;e esa] tc rd fd lUnHkZ esa] vU;Fkk visf{kr u gks& ¼d½ ^fo|k ifj'kn~̂ ls fo"ofo|ky; dh fo|k ifj'kn~ vfHkizsr gS(
¼[k½ ^O;oLFkkid e.My^ ls fo"ofo|ky; dk O;oLFkkid e.My vfHkizsr gS(
¼x½ ^izcU/k e.My* ls fo"ofo|ky; ds izcU/k e.My vfHkizsr gS(
¼?k½ ^dqykf/kifr^ ^dqyifr*] ^izfrdqyifr*] ^dqylfpo*] ^ijh{kk fu;a=d* ,oa ^foRr vf/kdkjh* ls Øekuqlkj fo"ofo|ky; ds ^dqykf/kifr^ ^dqyifr*] ^izfrdqyifr*] ^dqylfpo*] ^ijh{kk fu;a=d* ,oa ^foRr vf/kdkjh* vfHkizsr gaS(
¼M-½ ^foRr lfefr^ ls fo"ofo|ky; dh foRr lfefr vfHkizsr gS(
¼p½ ^izkf/kdkjh* ls fo"ofo|ky; dk izkf/kdkjh vfHkizsr gS(
¼N½ ^Lkakfof/kd@fofu;ked fudk;* ls ,d fudk; ftldk xBu mPp f"k{kk ds l axr {ks=kas esa ekudksa dh LFkkiuk rFkk mUgsa cuk, j[kus ds fy, dsUnzh;@jkT; ljdkj ds vf/kfu;e }kjk fd;k x;k gks] tSls fd vf[ky Hkkjrh; rduhdh f"k{kk ifj'kn ¼,0vkbZ0lh0Vh0bZ½] Hkkjrh; fpfdRlk ifj'kn ¼,e0lh0vkbZ0½] Hkkjrh; nUr fpfdRlk ifj'kn ¼Mh0lh0vkbZ0½] jk'Vªh; v/;kid f"k{kk ifj'kn ¼,u0lh0Vh0bZ0½] Hkkjrh; fpfdRlk dsUnzh; ifj'kn ¼lh0lh0vkbZ0,e0½ ,oa ckj dkmafly vkWQ bafM;k ¼ch0lh0vkbZ0½ bR;kfn ls vfHkizsr gS(
¼t½ ^ljdkj^ ls mRrjk[k.M ljdkj vfHkizsr gS(
¼>½ ^ladk;^ ls fo"ofo|ky; dh ladk; vfHkizsr gS(
¼K½ ^jkT;^ ls mRRkjk[k.M jkT; vfHkizsr gS(
¼V½ ^eqDr vkSj nwjLFk ek/;eksa* ls f"k{kk izkfIr i)fr vfHkizsr gS] fd ,d O;kogkfjd vFkok dk;Z vuqHko lfgr ,d mPp f"k{kk laLFkku ;k f"k{kkFkhZ lgk;rk lsokvksa ds ek/;e ls fizaV] bysDVªkWfud] vkWuykbu vkSj dHkh&dHkh lkis{k vkeq[k HksaV djus dk volj miyC/k djkus ds lkFk vusdkusd ehfM;k dk mi;ksx dj f"k{kd vkSj f"k{kkFkhZ ds chp dh [kkbZ ikVdj yphyh Kku vtZu lsok,a eqgS;k djokuk gSs(
¼B½ ^deZpkjh^ ls fo"ofo|ky; }kjk fu;qDr dksbZ deZpkjh vfHkizsr gS vkSj blds vUrxZr fo"ofo|ky; ds v/;kid vkSj vU; deZpkjh Hkh lfEefyr gSA
¼M½ ^gky vFkok Nk=kokl^ ls fo"ofo|ky; }kjk vuqjf{kr vFkok ekU;rk izkIr Nk=ksa ds vkokl dh bdkbZ vfHkizsr gS(
¼<½ ^LFkk;h fuoklh^ ls jkT; dk ,slk fuoklh vfHkizsr gS] ftlds ikl jkT; ljdkj }kjk le;≤ ij cuk;s x;s fu;eksa ds vuqlkj fu;r izkf/kdkjh }kjk tkjh mRrjk[k.M jkT; esa ewy fuoklh@LFkk;h fuokl dk oS/k izek.k i= gks(
2
¼.k½ ^izos"k rFkk "kqYd fu;ked lfefr ,oa mldh "kfDr* ls mRrjk[k.M vukuqnkfur futh O;kolkf;d f"k{k.k laLFkkvksa ¼izos"k rFkk "kqYd fu/kkZj.k fofu;e½ vf/kfu;e] 2006 dh /kkjk 4 ds vUrxZr ^xfBr lfefr* ,oa mDr vf/kfu;e esa lfefr dks izkIr "kfDr;ksa ls vfHkizsr gS(
¼r½ ^izk;kstd laLFkk* ls lkslkbVh jftLVªhdj.k vf/kfu;e] 1860 ds v/khu iathd̀r lkslk;Vh fgeky;h; vk;qosZfnd ;ksx ,oa izkd̀frd fpfdRlk laLFkku] xzke&Qrsgiqj Vk.Mk] iks0vks0&thouokyk] nsgjknwu vfHkizsr gS(
¼Fk½ ^^mikf/k** ls fo"ofo|ky; vuqnku vk;ksx vf/kfu;e] 1956 dh /kkjk 22 dh mi/kkjk ¼3½ ds rgr fofufnZ'V mikf/k vfHkizsr gS(
¼n½ ^ifjfu;eksa vkSj fu;ekoyh^ ls dze"k% fo"ofo|ky; ds ifjfu;e vkSj fu;ekoyh vfHkizsr gS( ¼/k½ ^v/;kid^ ls vkpk;Z] lg vkpk;Z] lgk;d vkpk;Z] O;k[;krk vFkok ,sls vU; O;fDr vfHkizsr gS ftls fo"ofo|ky; esa f"k{k.k iznku djus] ;k "kks/k dk;Z ds lapkyu ds fy, fo"ofo|ky; vuqnku vk;ksx ds ekun.Mksa ds vuq:Ik fu;qDr fd;k tk;( ¼u½ ^fo"ofo|ky; vuqnku vk;ksx^ ls fo"ofo|ky; vuqnku vk;ksx vf/kfu;e] 1956 ds v/khu LFkkfir fo"ofo|ky; vuqnku vk;ksx vfHkizsr gS(
¼i½ ^fo"ofo|ky;^ ls bl vf/kfu;e ds v/khu LFkkfir fgeky;h; fo"ofo|ky; vfHkizsr gS( ¼Q½ ^dqyk/;{k^ ¼foftVj½ ls fo"ofo|ky; dk dqyk/;{k vfHkizsr gSA v/;k;& nks
fo"ofo|ky; vkSj mlds mn~ns";
fo"ofo|ky;
LFkkfir djus
gsrq izLrko
3- ¼1½ Ikzk;kstd laLFkk dks bl vf/kfu;e ds micU/kksa ds vuqlkj fgeky;h; fo"ofo|ky; LFkkfir djus dk vf/kdkj gksxkA
¼2½ izk;kstd laLFkk }kjk jkT; ljdkj dks fo"ofo|ky; dh LFkkiuk lEcU/kh izLrko vfHkys[kksa lfgr izLrqr fd;k tk;sxkA
fo"ofo|ky;
dh LFkkiuk
4- ¼1½ mRrjk[k.M jkT; esa nsgjknwu esa izk;kstd laLFkk }kjk fgeky;h; fo"ofo|ky; ds uke ls ,d fo"ofo|ky; LFkkfir fd;k tk;sxkA
¼2½ fo"ofo|ky; ,d fuxfer fudk; gksxkA
¼3½ fo"ofo|ky; dk eq[;ky; Qrsgiqj VkaMk] thouokyk] nsgjknwu] mRrjk[k.M gksxkA ¼4½ fo"ofo|ky; ds dqykf/kifr] dqyifr ,oa O;oLFkkid e.My] izcU/k e.My ,oa fo|k ifj'kn~ ds lnL; bl izdkj LFkkfir fo"ofo|ky; esa rr~le; mDr inksa ij dk;Z djrs gq, fo"ofo|ky; ds uke ls okn nk;j dj ldsaxs ,oa mu ij okn pyk;k tk ldrk gSA ¼5½ fo"ofo|ky; ds fy, vf/kxzfgr Hkwfe] Hkou ,oa vU; lEifRr;ksa dk ml iz;kstu ls fHkUu ftlds fy, mUgsa vf/kxzghr fd;k x;k gS] mi;ksx ugha fd;k tk;sxk( ¼6½ fo"ofo|ky; }kjk lapkfyr leLr ikB~;Øeksa] ladk;] Hkwfe] Hkou o vU;
¼7½ fo"ofo|ky; dh LFkkiuk fd;s tkus ij fo"ofo|ky; }kjk fo"ofo|ky; ds iz;kstu ds fy, vf/kxzghr] fufeZr] O;ofLFkr vFkok l̀ftr Hkwfe ,oa vU; py&vpy lEifRr;ka] lkslkbVh fgeky;h; vk;qosZfnd ;ksx ,oa izkdf̀rd fpfdRlk laLFkku dh lEifRr;ksa dks NksM+dj] fo"ofo|ky; dks vUrfjr ,oa mlesa fufgr gks tk;s axhA
¼8½ fo"ofo|ky; QzSapkbftax O;oLFkk ds }kjk vius dk;ZØe futh laLFkkuksa dks iznku ugh djsxk] pkgs ikB~;dzeksa dks nwjLFk f"k{kk i)fr ds ek/;e ls lapkfyr fd;k tkuk gks(
3
¼9½ fo"ofo|ky;] fo"ofo|ky; vuqnku vk;ksx ¼futh fo"ofo|ky;ksa esa ekudksa dh LFkkiuk vkSj j[kj[kko½ fofu;e] 2003 ,oa le;≤ ij mlesa gksus okys la"kks/kuksa dk ikyu djsxk( ¼10½ fo"ofo|ky;] fo"ofo|ky; vuqnku vk;ksx ¼eqDr vkSj nwjLFk ek/;eksa ls f"k{kk izkfIr½ fofu;e] 2017 ,oa le;≤ ij mlesa gksus okys la"kks/kuksa dk vuqikyu djsxk( ¼11½ fo"ofo|ky; dsoy ,slh fMxzh iznku djsxk] tSlk fd fo"ofo|ky; vuqnku vk;ksx }kjk fofufnZ'V fd;k x;k gS vkSj ljdkjh jkti= esa izdkf"kr fd;k x;k gksA ¼12½ fo"ofo|ky; }kjk fo"ofo|ky; vuqnku vk;ksx }kjk vf/klwfpr fofu;eksa ds vuqlkj viuh izFke fMxzh ,oa ekLVj fMxzh dk;ZØeksa dk lapkyu fd;k tk;sxkA
fo"ofo|ky;
LFkkiuk ds
fy, "krsZ
5- izk;kstd laLFkk bl vf/kfu;e ds v/khu fo"ofo|ky; LFkkfir djus ds iz;kstuksa gsrq fuEufyf[kr "krsZ iwjh djsxh] vFkkZr&
¼d½ fo"ofo|ky; ds fy, U;wure 10 ,dM+ ijLij lVh gqbZ Hkwfe dk LokfeRo gS( ¼[k½ [k.M ¼d½ esa mfYyf[kr Hkwfe ij U;wure 20]000 oxZehVj dkjisV ,sfj;k esa Hkou fuekZ.k ftlesa de ls de 50 izfr"kr "kS{kf{kd vkSj iz"kklfud izk;kstuksa ds fy, gS( ¼x½ [k.M ¼[k½ esa fufnZ'V Hkou esa U;wure pkj djksM+ :i;sa dh ykxr ls dk;kZy;ksa vkSj iz;ksx"kkykvksa esa miLdjksa dh LFkkiuk dh xbZ gS(
¼?k½ izk;kstd laLFkk Hkkjr ljdkj ls i;kZoj.k Dyh;jsUl fu/kkZfjr fu;ekas ds vUrxZr izkIr dj jkT; ljdkj dks miyC/k djk;sxhA
¼³½ fo"ofo|ky; }kjk jkT; ljdkj ds uke ij /kkjk 45 esa fu/kkZfjr LFkk;h foU;kl fuf/k dh LFkkiuk dh tk;sxhA
fo"ofo|ky;
dk vkjEHk
6- ¼1½ jkT; ljdkj izk;ksftr laLFkk }kjk /kkjk 5 esa mfYyf[kr lHkh "krsZ iwjh djus ds izLrko ,oa lacaf/kr vfHkys[kksa ds ijh{k.kksaijkUr gh izkf/kdkj i= tkjh djsxhA ¼2½ jkT; ljdkj ls fo"ofo|ky; ds lapkyu izkjEHk djus ds fy, izkf/kdkj i= izkIr djus ds i"pkr gh izk;ksftr laLFkk fo"ofo|ky; dk lapkyu izkjEHk djsxhA
fo"ofo|ky;
dk foRrh;
lgk;rk vkfn
ds fy,
gdnkj u
gksuk
7- fo"ofo|ky; Lo foRriksf'kr gksxk vkSj jkT; ljdkj ds LokfeRok/khu ;k fu;a=.kk/khu fdlh vU; fudk; ;k fuxe ls fdlh lgk;rk vuqnku ;k fdlh vU; foRrh; lgk;rk dh u rks dksbZ ekax djsxk vkSj u gh mlds fy, gdnkj gksxkA
fdlh laLFkk
dks lEc)
djus dh
"kfDr u gksuk 8- fo"ofo|ky; dks fdlh Hkh egkfo|ky; vFkok laLFkku ls fMIyksek] fMxzh ;k vU; mikf/k;ksa dks iznku djus ds fy,] ikB~;dze lapkfyr djus ds fy, lEc) djus dh "kfDr ugha gksxhA fo"ofo|ky;
ds mn~ns";
9- ftu mn~ns";ksa ds fy, fo"ofo|ky; dh LFkkiuk dh x;h gS] os bl izdkj gS%& ¼d½ vk;q'k f"k{kk ds {ks= ds leLr rRoksa ds O;kid v/;;u] v/;kiu ,oa "kks/k dk;Z dh O;oLFkk djuk(
¼[k½ ;wthlh ,oa lkafof/kd@fofu;ked fudk; vkSj jkT; ljdkj dh iwokZuqefr ,oa fu/kkZfjr izfØ;k o ekun.Mksa dk vuqikyu djrs gq;s vk;q'k] rduhdh] izcU/kdh;] esfMdy] foKku] ekufodh] fgeky;h; v/;;u] f"k{kk] i=dkfjrk bR;kfn ikB~;Øeksa dk lapkyu djuk(
¼x½ vk;q'k] rduhdh] izcU/kdh;] esfMdy] foKku] ekufodh] fgeky;h; v/;;u] f"k{kk] i=dkfjrk ds {ks= esa vuqla/kku ,oa uoksUes'ks dks izksRlkfgr djuk(
4
¼?k½ Ckkg~; v/;;u] foLrkj dk;ZØe ,oa ckg~; {ks=h; xfrfof/k;ksa }kjk lekt ds fodkl esa viuk ;ksxnku nsuk(
¼M+½ jk'Vªh; ,dhdj.k] /keZfujis{krk] lkekftd lejlrk vkSj vUrjkZ'Vªh; lnHkko vkSj uSfrdrk dk vfHk;a=hdj.k dks c
¼p½ Lkkekftd o vkfFkZd :Ik ls oafpr oxZ ds lac/kZu ,oa fodkl esa ;ksxnku djuk ,oa mDr Nk=ksa dks eq[; /kkjk esa "kkfey djus dk volj iznku djuk( ¼N½ tSlk fd vko";d gks] ,sls lHkh dk;Z djuk] tks fo"ofo|ky; ds leLr ;k fdUgh mn~ns";ksa dh izkfIr ds fy, vko";d] izklafxd ,oa lgk;d gks( fo"ofo|ky;
dh "kfDr;k¡
10- fo"ofo|ky; dh fuEufyf[kr "kfDr;k¡ gks axh %&
¼d½ vk;q'k f"k{kk] LokLF;] rduhdh] izca/ku] fof/k] fpfdRlk foKku] ekufodh] fgeky;h; v/;;u] i=dkfjrk rFkk lacaf/kr lHkh fo'k;ksa esa f"k{k.k O;oLFkk djuk rFkk vuqla/kku ,oa Kku ds vfHko/kZu vkSj izlkj dk izko/kku djuk(
¼[k½ fo"ofo|ky; ds mn~ns";ksa dks iwjk djus ds fy, ,slh vU; leLr xfrfof/k;ka lEikfnr djuk tks vko";d vFkok lk/; gksa(
¼x½ ,sls O;fDr;ksa ds fy, ijh{kk;sa vk;ksftr djuk rFkk mUgs a mikf/k;ka ;k vU; "kS{kf.kd fof"k'Vrk;sa lafLFkr vkSj iznku djuk ftUgksaus%&
¼,d½
fo"ofo|ky; esa ;k mldh nwjLFk f"k{kk i)fr ds v/khu f"k{k.k ikB~;dze dk v/;;u fd;k gks( vFkok
¼nks½ fo"ofo|ky; esa ;k mldh nwjLFk f"k{kk i)fr ds v/khu "kks/k dk;Z fd;k gksA ¼?k½ ifjfu;eksa@izko/kkuksa esa vfHkdfFkr jhfr ls vkSj "krks aZ ds v/khu ekun~ mikf/k;ksa] ;k vU;
"kSf{kd fo"ks'krk,sa iznku djuk( ¼M+½ ifjfu;eksa ds vuqlkj v/;s;rko`fRr;ka] Nk=o`fRr;ka ,oa iqjLdkj vkfn iznku djuk( ¼p½ ,slh Qhl] fcy o chtd dh ekax djuk vkSj izkIr djuk rFkk izHkkj laxzg djuk tks ;FkkfLFkfr] ifjfu;eksa ;k fu;eksa }kjk fu;r fd;k tk;s(
¼N½ /kkjk 9 esa mYysf[kr vk;q'k f"k{kk] LokLF;] rduhdh] izcU/kdh;] fof/k] esfMdy] foKku] ekufodh] fgeky;h; v/;;u i=dkfjrk vkSj vU; {ks= esa f"k{kk dh vfHkof̀) ds fy, O;oLFkk djuk(
¼t½ fo|kfFkZ;ksa vkSj deZpkfj;ksa ds fy, f"k{kk ds vfrfjDr ¼ikB~;sRrj½ vU; xfrfof/k;ksa dh O;oLFkk djuk(
¼>½ fo"ofo|ky; esa ladk; vf/kdkfj;ksa vkSj deZpkfj;ksa dh fu;qfDr djuk( ¼¥½ fgeky;h; vk;qosZfnd ;ksx ,oa izkd̀frd fpfdRlk laLFkku dh iwoZ vuqefr ls fo"ofo|ky; ds iz;kstukFkZ nku vkSj fdlh izdkj ds migkj izkIr djuk rFkk U;kl vkSj foU;kl dh lEifRr;ksa lfgr fdlh py ,oa vpy lEifRr dk vf/kxzg.k] /kkj.k] izcU/k] vuqj{k.k vkSj fuiVkjk djuk(
¼V½ fo"ofo|ky; ds Nk=ksa ds fy, gky dh LFkkiuk vkSj mudk vuqj{k.k djuk vkSj fuokl LFkkuksa dks fuf"pr djuk(
¼B½ vkokl dk fu;a=.k ,oa i;Zos{k.k vkSj leLr Js.kh ds deZpkfj;ksa ,oa Nk=ksa ds e/; vuq"kklu ij fu;U=.k j[kuk rFkk vkpkj lafgrk lfgr ,sls deZpkfj;ksa dh lsok "krsZ fofufnZ'V djuk(
¼M½ iz"kklfud] izcU/ku ,oa vU; {ks=ksa esa deZpkfj;ksa ds vko";d inksa dk lt̀u( ¼<½ vU; fo"ofo|ky; ls ,slh jhfr ls rFkk ,sls iz;kstuksa ds fy, lgdk;Z ;k lg;ksx djuk] ftUgsa fo"ofo|ky; le;≤ ij vo/kkfjr djsa(
¼.k½ nwjLFk f"k{kk i)fr vkSj ,slh jhfr dh O;oLFkk djuk ftlls fo"ofo|ky; ds "kS{kf.kd dk;Zdzeksa ds lEca/k esa nwjLFk f"k{kk dks fo"ofo|ky; vuqnku vk;ksx ,oa lacaf/kr lkafof/kd@fofu;ked fudk; }kjk fu/kkZfjr izfØ;k ,oa ekun.M ds vuqlkj vk;ksftr fd;k tk ldsA
¼r½ v/;kidksa] ikB ys[kdksa] ewY;k¡ddksa vkSj vU; "kS{kf.kd deZpkfj;ksa ds fy, iqu"p;kZ
5
ikB~;dze] vfHkfoU;kl ikB~;dze] dk;Z"kkyk,a]laxksf'B;k¡ vkSj vU; dk;Zdze vk;ksftr vkSj lapkfyr djuk(
¼Fk½ fo"ofo|ky; esa fof"k'V lfefr;ksa ds ek/;e ls ,oa fo|k ifj'kn~ ds vuqeksnu ls izos"k ds fy, ekud vo/kkfjr djuk(
¼n½ fo"ofo|ky; esa fdlh ikB~;dze esa izos"k ds fy, mRrjk[kaM jkT; ds Nk=ksa ds fy, fo"ks'k O;oLFkk djuk(
¼/k½ fo"ofo|ky; ds mn~ns";ksa dks vxzlj djus ds fy, ;Fkk vko";d ,sls vU; lHkh dk;Z djuk pkgs os mi;qZDr "kfDr;ksa ds izklafxd gks ;k u gks(
¼u½ Lukrd] LukrdksRrj vkSj "kks/k ds fy, ,sls ikB~;dze fu/kkZfjr djuk rFkk fMIyksek vkSj izek.k&iz= vkfn ds fy, ikB~;dze vkjEHk djuk(
¼i½ fo"ofo|ky; dh "kSf{kd xfrfof/k;ksa dks izk;kstd laLFkk dh xfrfof/k;ksa ls Li'Vr;k foyx j[kuk(
¼Q½ fQYe] dSlsV] Vsi] fofM;ks dSlsV] lh0Mh0] oh0lh0Mh0 vkSj vU; lkW¶Vos;j bR;kfn lfgr
"kSf{kd lkexzh rS;kj djus dh O;oLFkk djuk( ¼c½ vU; fo"ofo|ky;ksa] laLFkkvksa ,oa mPp f"k{kk dsUnzksa dh ijh{kkvksa vFkok v/;;u dh vof/k ¼iw.kZ ;k vkaf"kd½ dks fo"ofo|ky; dh ijh{kkvksa vFkok v/;;u dh vof/k ds lerqY; ekU;rk iznku djuk vkSj ,slh nh xbZ ekU;rk fdlh Hkh le; lekIr djuk( ¼Hk½ O;oLFkkid e.My ds vuqeksnu ls fo"ofo|ky; dh lEifRr dh izfrHkwfr ij ;k mlds fcuk fo"ofo|ky; ds fy, /ku tqVkuk] lxzg djuk] Lohdkj djuk vkSj _.k izkIr djuk( ¼e½ lafonk djuk mldk fu'iknu djuk] mlesa ifjorZu djuk ;k mls lekIr djuk( fo"ofo|ky;
esa lHkh oxZ]
tkfr lEiznk;
,ao fyax dh
igqWp
11- fo"ofo|ky; lHkh O;fDr;ksa ds fy, pkgs os fdlh Hkh oxZ] tkfr] lEiznk; ;k fyax dk gks] ds izos"k ds fy, [kqyk jgsxk(
ijUrq ;g fd bl /kkjk dh fdlh ckr ls ;g ugha le>k tk;sxk fd fo"ofo|ky; }kjk mRrjk[k.M ds fo|kfFkZ;k sa ds izos"k ds fy, fo"ks'k izko/kku djus ij izfrcU/k gS( ijUrq ;g vkSj fd bl /kkjk ds fdlh ckr ds gksrs gq, Hkh ;g ugha le>k tk;sxk fd fo"ofo|ky; }kjk fdlh Hkh ikB~;dze esa ;wthlh ,oa lacaf/kr lkafof/kd@fofu;ked fudk; }kjk vo/kkfjr la[;k ls vf/kd Nk=ksa dks izos"k nsuk visf{kr gSA
jk'Vªh;
izR;k;u
12- fo"ofo|ky; fofHkUu jk'Vªh; izR;k;u laLFkkvksa ls fu;ekuqlkj ekU;rk izkIr djsxkA v/;k;&rhu
fo"ofo|ky; ds vf/kdkjh
fo"ofo|ky;
ds vf/kdkjh
13- fo"ofo|ky; ds fuEufyf[kr vf/kdkjh gksaxs%&
¼d½ dqyk/;{k ¼foftVj½(
¼[k½ dqykf/kifr(
¼x½ dqyifr(
¼?k½ izfr&dqyifr ¼izks&okbl pkalyj½(
¼M+½ ladk;k/;{k(
¼p½ dqylfpo(
¼N½ foRr vf/kdkjh( vkSj
¼t½ ,sls vU; vf/kdkjh] ftUgs lafof/k;ksa }kjk fo"ofo|ky; dk vf/kdkjh ?kksf'kr fd;k tk;A
6
dqyk/;{k 14- ¼1½ mRrjk[k.M ds jkT;iky fo"ofo|ky; ds dqyk/;{k gksaxsA ¼2½ dqyk/;{k] tc mifLFkr gksa] rks mikf/k;k¡ ,oa fMIyksek iznku djus ds fy;s vk;ksftr fo"ofo|ky; ds nh{kkUr lekjksg dh v/;{krk djsxsaA
¼3½ dqyk/;{k dh fuEufyf[kr "kfDr;ka gksaxh] vFkkZr~%&
¼d½ fo"ofo|ky; ds ekeyksa ls lEcfU/kr fdlh Hkh vfHkys[k] i= ;k lwpuk dks eaxkuk( ¼[k½ dqyk/;{k dks izkIr lwpuk ds vk/kkj ij ;fn mudk ;g lek/kku gks tkrk gS fd dksbZ vkns"k] dk;Zo`Rr ;k fu.kZ; pkgs fo"ofo|ky; o fdlh Hkh Ikzkf/kdkjh }kjk fy;k x;k gks] vf/kfu;e] fofu;e] v/;kns"k vFkok fu;ekoyh ds vuq:i ugha gS rks og ,sls funsZ"k tkjh dj ldrs gSa ftUgsa og fo"ofo|ky; ds fgr esa mfpr le>sa] vkSj bl izdkj tkjh fd;s x;s funsZ"kksa dk lHkh lacaf/krksa] inkf/kdkfj;ksa }kjk vuqikyu fd;k tk;sxkA
¼4½ ekun mikf/k ;k fof"k'Vrk iznku djus dk izR;sd izLrko dqyk/;{k ds vuqeksnu ds v/;/khu gksxkA
dqykf/kifr 15- ¼1½ fgeky;h; vk;qosZfnd ;ksx ,oa izkdf̀rd fpfdRlk laLFkku ds v/;{k fgeky;h; fo"ofo|ky; ds izFke dqykf/kifr gksxsa ftudk dk;Zdky rhu o'kZ gksxkA rRi"pkr~ fgeky;h; vk;qosZfnd ;ksx ,oa izkÑfrd fpfdRlk laLFkku }kjk vius lnL;ksa esa ls dqyk/;{k dh iwoZ lgefr ls dqykf/kifr dh fu;qfDr dh tk;sxhA
¼2½ dqykf/kifr dks ,slh "kfDr;k¡ izkIr gks axh] tks mls bl vf/kfu;e] ;k blds v/khu cuk;s x;s ifjfu;eksa }kjk iznku dh tk;saA
dqyifr 16- ¼1½ dqykf/kifr }kjk mi/kkjk ¼2½ ds mica/kks ds vuqlkj xfBr lfefr }kjk laLrqr rhu O;fDr;ksa ds iSuy esa ls rhu o'kZ dh vof/k ds fy, ,slh fuca/kuksa vkSj "krksZ ij] tSlh fd ifjfu;eksa }kjk fofgr dh tk;sa] dqyifr dh fu;qfDr dh tk;sxhA
¼2½ mi/kkjk ¼1½ esa fufnZ'V lfefr esa fuEufyf[kr O;fDr gksaxs] vFkkZr%& ¼d½ dqyk/;{k ¼foftVj½ }kjk ukfer ,d lnL;(
¼[k½ dqykf/kifr }kjk ukfer ,d lnL;(
¼x½ jkT; ljdkj ds mPp f"k{kk foHkkx esa izeq[k lfpo@lfpo(
¼?k½ O;oLFkkid e.My }kjk euksuhr pkj lnL;] ftuesa ls ,d dks O;oLFkkid e.My }kjk lfefr ds la;kstd ds :Ik esa ukfer fd;k tk;sxkA
¼3½ lfefr ;ksX;rk ds vk/kkj ij dqyifr ds in ds ;ksX; rhu O;fDr;ksa dk iSuy rS;kj djsxh vkSj izR;sd O;fDr dh "kS{kf.kd ;ksX;rkvksa rFkk vU; fof"k'Vrkvksa ds laf{kIr fooj.k ds lkFk mls dqykf/kifr dks Hkst nsxhA
¼4½ dqyifr fo"ofo|ky; dk izeq[k dk;Zikyd vkSj "kS{kf.kd vf/kdkjh gksxk] tks fd fo"ofo|ky; ds dk;Zdykiksa ij lkekU; i;Zos{k.k vkSj fu;a=.k j[ksxk vkSj fo"ofo|ky; ds izkf/kdkfj;ksa ds fofu"p;ksa dks ykxw djsxkA
¼5½ tgk¡ v/;kid dh fu;qfDr ls fHkUu dksbZ ,slk vR;ko";d ekeyk gks] ftlesa rRdky dkjZokbZ djuk visf{kr gks vkSj mlds laca/k esa dkjZokbZ djus ds fy, bl vf/kfu;e }kjk ;k mlds v/khu fo"ofo|ky; ds fdlh l"kDr vf/kdkjh ;k izkf/kdkjh ;k vU; fudk; }kjk bl ij rRdky dkjZokbZ u dh tk lds rks dqykf/kifr ds iwokZuqeksnu ls dqyifr ,slh dkjZokbZ dj ldsxk tks og mfpr le>sA
¼6½ dqyifr ,slh vU; "kfDr;ksa dk iz;ksx vkSj ,sls vU; drZO;ksa dk ikyu djsxk]tks ifjfu;eksa ;k fu;ekoyh }kjk vf/kdfFkr fd;s tk;saA
¼7½ dqykf/kifr dks lE;d~ tk¡p djus ds i"pkr dqyifr dks gVkus dk vf/kdkj izkIr gSA dqykf/kifr] tk¡p ds nkSjku vkjksiksa dh xaHkhjrk dks nf̀'Vxr~ j[krs gq,] tSlk og mfpr le>s] dqyifr dks fuyfEcr dj ldsaxsA
izfr&dqyifr 17- izfr&dqyifr dh fu;qfDr dqyifr }kjk dqykf/kifr ds iwokZuqeksnu ls ,slh jhfr ls dh tk ldsxh] tSlh fd ifjfu;eksa esa fofgr fd;k tk; vkSj izfr&dqyifr ,slh "kfDr;ksa dk iz;ksx rFkk ,sls d̀R;ksa dk ikyu djsxk tks ifjfu;eksa }kjk fofgr fd;s tk;saA
7
ladk;k/;{k 18- ladk;k/;{kksa dh fu;qfDr dqyifr }kjk ,slh jhfr ls dh tk,xh tks ifjfu;eksa }kjk fofgr dh tk;s vkSj og ,slh "kfDr;ksa dk iz;ksx rFkk ,sls d̀R;ksa dk ikyu djsxk ifjfu;eksa }kjk fofgr fd;s tk;saA
dqylfpo 19- ¼1½ dqylfpo dh fu;qfDr] dqykf/kifr }kjk ,slh jhfr ls ,oa ,sls fucU/kuksa vkSj "krksZ ij dh tk,xh] tSlk fd ifjfu;e esa fofgr fd;k tk;A
¼2½ dqylfpo] fo"ofo|ky; dh vksj ls lHkh lafonk;sa djsxk vkSj mUgs gLrk{kfjr djsxkA ¼3½ dqylfpo dks fo"ofo|ky; dh vksj ls vfHkys[kksa dks vfHkizekf.kr djus dh "kfDr gksxh vkSj og ,slh vU; "kfDr;ksa dk iz;ksx vkSj ,sls vU; drZO;ksa dk ikyu djsxk tks fofgr fd, tk;sa] ;k dqykf/kifr ;k dqyifr }kjk le;≤ ij visf{kr gksaA
¼4½ dqylfpo] fo"ofo|ky; ds vfHkys[kksa rFkk lkekU; eqnzk dh lE;d~ vfHkj{kk ds fy, mRrjnk;h gksxk vkSj dqykf/kifr] dqyifr ;k fdlh vU; izkf/kdkjh ds le{k ,slh leLr lwpuk,a vkSj nLrkost] tks muds dk;Z lEiknu ds fy, vko";d gksa] izLrqr djus ds fy, ck/; gksxkA
foRr vf/kdkjh
20- foRr vf/kdkjh dqykf/kifr }kjk ,slh jhfr ls fu;qDr fd;k tk;sxk vkSj og ,slh "kfDr;ksa dk iz;ksx ,oa ,sls drZO;ksa dk ikyu djsxk] tks fd fofgr fd;s tk;saA
vU; vf/kdkjh 21- fo"ofo|ky; ds vU; vf/kdkfj;ksa dh fu;qfDr dh jhfr] lsok ds fucU/ku vkSj "krsZ] rFkk "kfDr;ka vkSj drZO; ,sls gksaxs tks fofgr fd;s tk;saA
v/;k;& pkj
fo"ofo|ky; ds izkf/kdkjh
fo"ofo|ky;
ds
izkf/kdkjhx.k
22- fo"ofo|ky; ds fuEufyf[kr izkf/kdkjh gksaxs %&
¼d½ O;oLFkkid e.My(
¼[k½ izcU/k e.My(
¼x½ fo|k ifj'kn(
¼?k½ foRr lfefr( vkSj
¼M½ ,sls vU; izkf/kdkjh] ftUgsa lafof/k;ksa }kjk fo"ofo|ky; ds ifjfu;eksa esa izkf/kdkjh ?kksf'kr fd;k tk,xkA
O;oLFkkid
e.My o
"kfDr;kW 23-
¼1½ O;oLFkkid e.My esa fuEufyf[kr gksaxs%& ¼d½ dqykf/kifr & v/;{k;
¼[k½ dqyifr & lnL;&lfpo;
¼x½ jkT; ljdkj ds mPp f"k{kk foHkkx esa izeq[k lfpo@lfpo; ¼?k½ fgeky;h; vk;qosZfnd ;ksx ,oa izkd̀frd fpfdRlk laLFkku] Qrsgiqj VkaM+k thouokyk nsgjknwu ¼mRrjk[k.M½ }kjk ukfer ikap lnL; ;
¼M+½ dsUnzh; fo"ofo|ky;] Hkkjrh; izkS|ksfxdh laLFkku@ Hkkjrh; izcU/ku laLFkku@ Hkkjrh; foKku laLFkku@jk'Vªh; vk;qosZn laLFkku vkfn tSls izeq[k laLFkkuksa ds ukfer vf/kdkfj;ksa esa ls dqykf/kifr }kjk ukfer ,d vf/kdkjh; ¼p½ dqyk/;{k }kjk ukfer rhu f"k{kd(
¼N½ dqyk/;{k ds }kjk ukfer m|ksx txr ds rhu lnL;;
¼2½ O;oLFkkid e.My] fo"ofo|ky; dh eq[; fu;a=d laLFkk gksxh vkSj mldh fuEufyf[kr
"kfDr;ka gks axh%&
8
¼d½ fo"ofo|ky; }kjk vuqlj.k dh tkus okyh uhfr;ksa dk fu/kkZj.k( ¼[k½ fo"ofo|ky; ds vU; izkf/kdkfj;ksa ds fofu"p;ksa dk] ;fn os ,sls vf/kfu;e ;k ifjfu;eksa ;k fu;ekoyh ds micU/kksa ds vuq:i u gks dk iqufoZyksdu( ¼x½ fo"ofo|ky; ds ctV vkSj okf'kZd izfrosnu dk vuqeksnu( ¼?k½ ubZ vFkok vfrfjDr ifjfu;eksa vFkok fu;ekofy;ksa dks cukuk ;k iwoZ esa cus ifjfu;eksa vFkok fu;ekofy;ksa dk la"kks/ku ;k fujlu(
¼M+½ fo"ofo|ky; ds LoSfPNd lekiu ds lEcU/k esa fofu"p; djuk( ¼p½ jkT; ljdkj dks izLrqr fd;s tkus okys izLrkoksa dk vuqeksnu( vkSj ¼N½ ,sls fu.kZ; ,oa iz;kl djuk tks fo"ofo|ky; ds mn~ns";ksa ds izHkkoh <+ax ls fu'iknu ds fy, okaNuh; ik;s x;s gSaA
¼3½
O;oLFkkid e.My dh o'kZ esa U;wure rhu cSBdsa ,sls le; vkSj LFkku ij gksaxh tSlk fd dqykf/kifr mfpr le>saA
izcU/k e.My 24- ¼1½ izcU/k e.My esa fuEufyf[kr lnL; gksaxs%& ¼d½ dqyifr(
¼[k½ dqykf/kifr }kjk ukfer Hkkjrh; izkS|ksfxdh laLFkku@ Hkkjrh; izcU/ku laLFkku@ Hkkjrh; foKku laLFkku@jk'Vªh; vk;qosZn laLFkku esa ls ,d vf/kdkjh( ¼x½ fgeky;h; vk;qosZfnd ;ksx ,oa izkd̀frd fpfdRlk laLFkku] Qrsgiqj VkaM+k thouokyk nsgjknwu ¼mRrjk[kaM½ }kjk ukfer ikap lnL;A
¼?k½ ,d o'kZ dh vof/k ds fy, T;s'Brk ds vk/kkj ij pdzkuqdze ls fo"ofo|ky; ds nks izk/;kid(
¼M+½ dqykf/kifr }kjk ukfer nks ladk;k/;{k(
¼p½ jkT; ljdkj ds mPp f"k{kk foHkkx esa izeq[k lfpo@lfpo vFkok muds }kjk ukfer O;fDr ftldk in jkT; ljdkj ds la;qDr lfpo ds Lrj ls fuEu in dk u gksA dqyifr izcU/k e.My dk lHkkifr ,oa dqy lfpo blds lfpo gksaxsA ¼2½ izcU/k e.My dk "kfDr;ksa ,oa d̀R; ogh gksaxs tks fofgr fd;s tk;saaA fo|k ifj'kn~ 25- ¼1½ fo|k ifj'kn~ esa fuEufyf[kr lnL; gksaxs%& ¼d½ dqyifr & lHkkifrA
¼[k½ dqylfpo & lfpoA
¼x½ ,sls vU; lnL; tSlk ifjfu;eksa esa fofgr fd;k tk;sA
¼2½
fo|k ifj'kn~ fo"ofo|ky; dk izeq[k "kS{kf.kd laLFkk gksxh vkSj bl vf/kfu;e rFkk blds v/khu fufeZr] ifjfu;eksa rFkk fu;ekoyh ds vUrxZr jgrs gq, fo"ofo|ky; dh "kS{kf.kd uhfr;ksa esa leUo; LFkkfir djsxh vkSj mudk lkekU; i;Zos{k.k djsxhA foRr lfefr 26- ¼1½ foRr lfefr esa fuEufyf[kr lnL; gksaxs%& ¼d½ dqyifr & lHkkifrA
¼[k½ foRr vf/kdkjh]
¼x½ jkT; ljdkj ds mPp f"k{kk foHkkx esa izeq[k lfpo@lfpo vFkok muds }kjk ukfer O;fDr ftldk in jkT; ljdkj ds la;qDr lfpo ds in ls de u gksA ¼?k½ ,sls vU; lnL;] tks ifjfu;e esa fofgr fd;s tk;saA
¼2½ foRr lfefr fo"ofo|ky; dh izeq[k foRrh; laLFkk gksxh] tks foRrh; ekeyksa dh ns[k&js[k djsxh] vkSj bl vf/kfu;e rFkk blds v/khu fufeZr fu;eksa ifjfu;eksa rFkk fu;ekoyh ds v/;/khu jgrs gq, fo"ofo|ky; ds foRrh; ekeyksa esa leUo; LFkkfir djsxh ,oa mudk lkekU; Ik;Zos{k.k djsxhA
vU; izkf/kdkjh 27- fo"ofo|ky; ds vU; izkf/kdkfj;ksa dk xBu] "kfDr;kW vkSj dR̀; ,sls gksaxs tSlk fd ifjfu;e@fu;e esa fofgr fd;s tk;saA
9
fjfDr ds dkj.k
dk;Zokgh dk vfof/kekU; u gksuk
28- fo"ofo|ky; ds fdlh izkf/kdkjh dk dksbZ dk;Z ;k dk;Zokgh ek= bl dkj.k vfof/kekU; u gksxh fd izkf/kdj.k ds xBu esa dksbZ fjfDr ;k =qfV fo|eku FkhA
"kqYd 29- fo"ofo|ky; }kjk lapkfyr ikB~;dzeksa ds fy, "kqYd dk fu/kkZj.k izos"k rFkk "kqYd fu;ked lfefr }kjk fd;k tk;sxkA
v/;k;& ikap
ifjfu;e vkSj fu;e
ifjfu;e 30- bl vf/kfu;e ds micU/kksa ds v/;/khu jgrs gq,] fo"ofo|ky; rFkk deZpkfj;ksa@vf/kdkfj;ksa ds laca/k esa fdlh fo'k; ds fy, ifjfu;e }kjk O;oLFkk dh tk ldsxh] tks fuEuor~ gS%& ¼d½ fo"ofo|ky; ds izkf/kdkfj;ksa ds dk;Z&lEiknu vkSj ,slh bdkb;ksa ds xBu dh izfdz;k tks bl vf/kfu;e esa fofufnZ'V ugha dh xbZ gS(
¼[k½ LFkkbZ foU;kl fuf/k] lkekU; fuf/k vkSj fodkl fuf/k dk lapkyu(
¼x½ dqykf/kifr dh fu;qfDr] mudh "kfDr;kW ,oa d̀R;(
¼?k½ dqyifr] dqylfpo vkSj foRr vf/kdkjh dh fu;qfDr ds fu;e o "kr sZ] rFkk mudh
"kfDr;ka vkSj dR̀;( ¼M+½ fo"ofo|ky; ds vU; vf/kdkfj;ksa] v/;kidksa] ladk; lnL; vkSj deZpkfj;ksa dh fu;qfDr dh jhfr vkSj lsok "krsZ(
¼p½ fo"ofo|ky; vkSj mlds vf/kdkfj;ksa] v/;kidksa] ladk; lnL;] deZpkfj;ksa vFkok Nk=ksa ds e/; fooknksa ds fujkdj.k(
¼N½ foHkkxksa vkSj ladk;ksa dk l`tu] mRlknu vkSj mldh iquxZBu( ¼t½ vU; fo"ofo|ky;ksa rFkk mPp f"k{kk dh laLFkkvksa ds lkFk lg;ksx dh jhfr( ¼>½ ekun~ mikf/k;ksa dks iznku djus dh izfdz;k(
¼´½ fu%"kqYdrk vkSj Nk=o`fRr;ka i znku djus ds lEcU/k esa micU/k( ¼V½ v/;;u ds fofHkUu ikB;dzeksa esa LFkkuksa dh la[;k rFkk ,sls ikB~;dzeksa esa Nk=ksa ds izos"k dh izfd;k] ftlesa mRrjk[k.M ds fo|kfFkZ;ksa ds fy, LFkkuksa ds vkj{k.k dh izfdz;k Hkh lfEefyr gS(
¼B½ v/;srkof̀Rr;ka] Nk=o`fRr;ka] v/;;uòfRr;ksa] Qhl ekQh] indksa vkSj iqjLdkjksa dh LFkkiuk(
¼M½ inksa dk lt̀u vkSj lekiu dh izfdz;k( vkSj
¼<½ vU; ekeys tks fofgr fd;s tk;saaA
ifjfu;e dSls cuk, tk;saxs 31- O;oLFkkid e.My }kjk cuk;s x;s izFke ifjfu;e] vf/kfu;e ds izHkkoh gksus ds rhu ekg ds Hkhrj] jkT; ljdkj ds vuqeksnu ds fy, izLrqr fd;s tk;saxs] tks mikUrj.k ds lkFk ;k fcuk mikUrj.k ds ifjfu;eksa dks rhu ekg ds vUnj viuk vuqeksnu ns ldsxhA
ifjfu;e esa
la"kks/ku djus
dh "kfDr
32- O;oLFkkid e.My jkT; ljdkj ds iwokZuqeksnu ls u;s ;k vfrfjDr ifjfu;e cuk ldsxk ;k ifjfu;eksa dk la"kks/ku ;k fujlu dj ldsxkA
fu;e 33- bl vf/kfu;e ds micU/kksa ds v/;/khu jgrs gq, fuEufyf[kr esa ls fdlh fo'k; ij fu;e cuk;ss tk ldsaxs; vFkkZr
¼d½ fo"ofo|ky; esa Nk=ksa dk izos"k] mudk ukekadu vkSj bl :Ik esa cus jguk( ¼[k½ fo"ofo|ky; dh lHkh mikf/k;ksa vkSj vU; fof"k'Vrkvksa ds fy, pyk;s tkus okys ikB~;dze(
10
¼x½ mikf/k;ksa vkSj vU; fo|k laca/kh fof"k'Vrkvksa dks iznku djuk( ¼?k½ v/;srkof̀Rr;ka] Nk=o`fRr;ka] v/;;uòfRr;ksa] ind rFkk iqjLdkj iznku djus dh "krsZ( ¼M+½ ijh{kkvksa dk lapkyu rFkk ijh{kk ysus okys fudk;ksa] ijh{kdksa] vUrjh{kdksa] lkj.khdkjksa rFkk vuqlhedksa ¼ekMjsVj½ dh fu;qfDr dh "krasZ o jhfr rFkk muds drZO;(
¼p½ fofHkUu ikB~;dzeksa ds fy, Nk=ksa ls fy;k tkus okyk "kqYd( ¼N½ fo"ofo|ky; dh ijh{kkvksa] mikf/k;ksa vkSj vU; "kSf{kd fof"k'Vrkvksa ds fy, fy;k tkus okyk "kqYd(
¼t½ fo"ofo|ky; esa Nk=ksa ds fuokl dh "krsZ(
¼>½ fo"ofo|ky; esa Nk=ksa esa vuq"kklu cuk;s j[kuk(
¼´½ vU; lHkh fo'k; ftuds fy, bl vf/kfu;e ds v/khu fufeZr fu;eksa esa izko/kku fd;k tk,A
fu;ekoyh
dSls cuk;h
tk;sxh
34- O;oLFkkid e.My }kjk cuk;h x;h izFke fu;ekoyh] vf/kfu;e ds izHkkoh gksus ds rhu ekg ds Hkhrj] jkT; ljdkj ds vuqeksnu ds fy, izLrqr dh tk;sxh] tks mikUrj.k ds lkFk ;k fcuk mikUrj.k ds fu;ekoyh ij rhu ekg ds vUnj viuk vuqeksnu ns ldsxhA fu;ekoyh dks
la"kksf/kr djus
dh "kfDr
35- O;oLFkkid e.My jkT; ljdkj ds iwokZuqeksnu ls u;s ;k vfrfjDr fu;e cuk ldsxk ;k fu;eksa dk la"kks/ku ;k fujlu dj ldsxkA
v/;k;&N%
izdh.kZ
deZpkjh dh
lsok "krsZ
36- ¼1½ izR;sd deZpkjh dh fu;qfDr fyf[kr lafonk ij dh tk;sxh] tks fo"ofo|ky; ds ikl j[kh tk;sxh vkSj mldh ,d izfr lacaf/kr deZpkjh dks nh tk;sxhA
¼2½ Nk=ksa] deZpkfj;ksa] v/;kidks ,oa vf/kdkfj;ksa ds fo:) vuq"kklfud dkjZokbZ fo"ofo|ky; ifjfu;eksa esa fofgr izfdz;k ds vuqlkj fu;af=r gksxhA
¼3½ fo"ofo|ky; vkSj fdlh deZpkjh ds chp lafonk ls mRiUu gksus okyk fookn] deZpkjh ds vuqjks/k ij ek/;LFke~ vf/kdj.k dks fufnZ'V fd;k tk;sxk] ftlesa izcU/k eaMy }kjk fu;qDr ,d lnL;] lEcU/k deZpkjh }kjk ukfer ,d lnL; vkSj dqykf/kifr }kjk fu;qDr vf/kfu.kkZ;d gksaxsA
¼4½ ,sls ekeyksa esa vf/kdj.k dk fofu"p; vafre gksxkA
¼5½ vf/kdj.k ds dk;ksZ dks fofu;fer djus dh izfdz;k ,slh gksxh tSlh fofgr dh tk;A mRrjk[k.M ds
LFkkbZ
fuokfl;ksa ds
fy, micU/k
37- ¼1½
¼2½
fo"ofo|ky; esa lapkfyr lHkh ikB~;dzeksa eas izos"k gsrq 31 izfr"kr lhVsa mRrjk[k.M jkT; ds LFkk;h fuokfl;ksa ds fy, vkjf{kr dh tk;saxh] ;fn LFkk;h fuokfl;ksa gsrq vkjf{kr lhVsa fjDr jg tkrh gS] rks fjDr lhVas vU; vH;fFkZ;ksa esa ls jkT; ljdkj dh iwokZuqefr ls Hkjh tk ldsxhA
fo"ofo|ky; }kjk lapkfyr lHkh ikB~;dzeksa ds fy, r; "kqYd esa mi/kkjk ¼1½ esa of.kZr mRrjk[k.M ds LFkk;h fuokfl;ksa dks 31 izfr"kr dh NwV iznku dh tk;sxhA ¼3½ lewg ^^x** ,oa ^^?k** ds leLr in mRrjk[k.M jkT; ds LFkk;h fuokfl;ksa esa ls mudh ;ksX;rk ds vuqlkj Hkjs tk;asxsA
¼4½ mijksDr mi/kkjk ¼1½ esa of.kZr vkjf{kr lhVksa ij fo"ofo|ky; jkT; ljdkj }kjk le;≤ ykxw vkj{k.k uhfr dk vuqikyu djsxkA
vihy dk
vf/kdkj
38- fo"ofo|ky; ds izR;sd deZpkjh ;k Nk=@Nk=k dks fo"ofo|ky; ds fofu"p; ds fo:) izcU/k e.My dks] ,sls le; ds vUnj] tks fofgr fd;k tk;s] vihy djus dk vf/kdkj gksxk vkSj ml ij izcU/k e.My ,sls fofu"p; dks] ftlds fo:) vihy dh xbZ gS iqf'V] mikUrfjr] ifjofrZr ;k fujLr dj ldsxkA
11
Hkfo'; fuf/k;ka ,oa isa"ku
39- fo"ofo|ky; vius deZpkfj;ksa ds ykHk ds fy,] ,slh jhfr ls vkSj ,slh "krksZ ds v/;/khu jgrs gq, tks fofgr dh tk;sa] ,sls Hkfo'; ;k isa"ku fuf/k;ksa dk xBu djsxk vkSj ,slh chek ;kstuk dh O;oLFkk djsxk] tSlk og mfpr le>sA
fo"ofo|ky;
izkf/kdj.k vkSj
fudk;ksa ds
xBu ds ckjs
esa fookn
40- ;fn ;g iz"u mRiUu gks fd D;k dksbZ O;fDr fo"ofo|ky; ds izkf/kdkjh ;k vU; lnL; ds :Ik esa fof/kor~ fuokZfpr ;k fu;qDr fd;k x;k gS] ;k mldk lnL; gksus dk gdnkj gS] rks og fo'k; dqykf/kifr dks fufnZ'V fd;k tk;sxk] ftldk ml ij fofu"p; vafre gksxkA lfefr;ksa dk
xBu
41- tc Hkh fo"ofo|ky; ds fdlh izkf/kdkjh dks] bl vf/kfu;e ;k ifjfu;eksa ds v/khu lfefr;ka fu;qDr djus dh "kfDr iznku dh xbZ gks] ogka ,slh lfefr;ksa esa vU;Fkk micfU/kr ds flok;] lEcfU/kr izkf/kdkjh dk dksbZ] leLr lnL; vkSj ,sls vU; O;fDr;ksa ;fn dksbZ gks] ftUgsa izkf/kdkjh izR;sd ekeys esa mfpr le>s] lfEefyr gksaxsA
vkdfLed
fjfDr;ksa dh
iwfrZ
42- fo"ofo|ky; ds fdlh izkf/kdkjh ;k fudk; ds insu lnL;ksa ls fHkUu lnL;ksa esa ls fdlh vkdfLed fjfDr dh iwfrZ mlh jhfr ls dh tk;sxh ftl jhfr ls og lnL;] ftldh fjfDr dh iwfrZ djuh gks] pquk x;k gks] vkSj fjfDr dh iwfrZ djus okyk O;fDr ,sls izkf/kdkjh ;k fudk; dk lnL; ml vof"k'V vof/k ds fy, gksxk ftlds fy, og O;fDr ftldk LFkku og Hkjrk gS@ Hkjrh gS] lnL; cuk jgrk gSA
ln~Hkkoukiw.kZ
dh xbZ
dk;Zokgh ds
fy;s laj{k.k
43- dksbZ okn ;k fof/kd dk;Zokgh fdlh ckr ds fy,] ,slh ckr ds ckjs esa] tks bl vf/kfu;e ;k ifjfu;eksa ;k fu;eksa ds micU/kksa ds vuqlj.k esa ln~HkkoiwoZd dh xbZ gS] ;k dh tkus ds fy, vk"kf;r gS] fo"ofo|ky; ds fdlh vf/kdkjh ;k deZpkjh ds fo:) lafLFkr ugha gksxhA laØe.kdkyhu
micU/k
44- bl vf/kfu;e vkSj ifjfu;eksa ds fdUgh vU; micU/kksa esa fdlh ckr ds gksrs gq, Hkh %& ¼d½ izFke dqyifr ,oa izfr&dqyifr ¼izks&okbl pkalyj½] ;fn dksbZ gS] dqykf/kifr }kjk fu;qDr fd;k tk;sxk vkSj mDr vf/kdkjh rhu o'kZ dh vof/k rd ml in ij dk;Z djsxkA ¼[k½ izFke dqylfpo vkSj izFke foRr vf/kdkjh dh fu;qfDr dqykf/kifr }kjk dh tk,xh] tks rhu o'kZ dh vof/k rd ds fy, in /kkj.k djsxkA
¼x½ izFke O;oLFkkid e.My rhu o'kZ ls vuf/kd vof/k ds fy, in /kkj.k djsxkA ¼?k½ izFke izcU/k e.My] izFke foRr lfefr vkSj izFke fo|k ifj'kn~ dk xBu] dqykf/kifr }kjk rhu o'kZ dh vof/k ds fy, fd;k tk;sxkA
LFkk;h foU;kl
fuf/k
45- fo"ofo|ky; }kjk jkT; ljdkj ds uke ls IysTM ikap djksM+ :i;s dh ,d LFkk;h foU;kl fuf/k jk'Vªh;d̀r cSad dh cSad xkjaVh ds :i esa LFkkfir dh tk;sxh] ftldh vof/k ikap o'kZ dh gksxh rFkk le;kof/k iw.kZ gksus ij izfr ikWp o'kZ i"pkr uohuhdr̀ fd;k tkrk jgsxk rFkk mDr cS ad xkjUVh esa izfr ikWp o'kZ esa 25 izfr"kr dh o`f) dh tk;sxhA
lkekU; fuf/k 46- ¼1½ fo"ofo|ky; }kjk ,d lkekU; fuf/k LFkkfir dh tk;sxh] ftlesa fuEufyf[kr /kujkf"k tek dh tk;sxh] vFkkZr~%&
¼d½ fo"ofo|ky; }kjk fy, tkus okys lHkh "kqYd(
¼[k½ fdlh vU; L=ksr ls izkIr leLr /kujkf"k(
¼x½ fgeky;h; vk;qosZfnd ;ksx ,oa izkd̀frd fpfdRlk laLFkku] }kjk fd;s x;s lHkh va"knku( vkSj
¼?k½ fdlh vU; O;fDr ;k fudk; }kjk] ftls rRle; izo`Rr fdlh vU; fof/k }kjk fuf'k) u fd;k x;k gks] bl fufer fd;s x;s lHkh va"knku@nkuA
¼2½ lkekU; fuf/k esa tek /ku dk iz;ksx fo"ofo|ky; ds leLr vkorhZ O;;ksa dks iwjk djus ds fy, fd;k tk;sxkA
12
fodkl fuf/k 47- ¼1½ fo"ofo|ky; }kjk ,d fodkl fuf/k LFkkfir dh tk;sxh] ftlesa fuEufyf[kr fuf/k;ka tek dh tk;sxh] vFkkZr~%&
¼d½ fodkl "kqYd] ftls Nk=ksa ls izHkkfjr fd;k tk;s(
¼[k½ fo"ofo|ky; ds fodkl ds iz;kstuksa ds fy, fdlh vU; L=ksr ls izkIr leLr /kujkf"k(
¼x½ fgeky;h; vk;qosZfnd ;ksx ,oa izkd̀frd fpfdRlk laLFkku }kjk fd;s x;s lHkh va"knku(
¼?k½ fdlh vU; O;fDr ;k fudk; }kjk] ftls rRle; izo`Rr fdlh vU; fof/k }kjk fuf'k) u fd;k x;k gks] bl fufer fd;s x;s lHkh va"knku@nku( vkSj
¼M+½ LFkk;h foU;kl fuf/k ls IkzkIr leLr vk;A
¼2½ le;≤ ij fodkl fuf/k esa tek dh x;h fuf/k;ksa dk mi;ksx fo"ofo|ky; ds fodkl ds fy, fd;k tk;sxkA
fuf/k dk
vuqj{k.k
48- /kkjk 45] 46] vkSj 47 ds v/khu LFkkfir fuf/k;ksa dks] O;oLFkkid e.My ds lkekU; i;Zos{k.k vkSj fu;a=.k ds v/;/khu jgrs gq,] fofgr jhfr ls fofu;fer vkSj vuqjf{kr fd;k tk;sxkA Okkf'kZd
izfrosnu
49- ¼1½ fo"ofo|ky; dk okf'kZd izfrosnu izcU/k e.My ds funsZ"kksa ds v/khu rS;kj fd;k tk;sxk vkSj mls O;oLFkkid e.My dks vuqeksnu ds fy, izLrkfor fd;k tk;sxkA
¼2½ O;oLFkkid e.My] viuh cSBd esa okf'kZd izfrosnu ij fopkj djsxk vkSj og mls mikUrj ds lkFk ;k fcuk mikUrj ds vuqeksfnr dj ldrk gSA
¼3½ O;oLFkkid e.My }kjk fof/kor~ vuqeksfnr okf'kZd izfrosnu dh ,d izfr izfr o'kZ 31 ekpZ dks lekIr gq, foRr o'kZ ds vuqorhZ 31 fnlEcj ls igys dqyk/;{k ¼foftVj½ vkSj jkT; ljdkj dks izsf'kr dh tk;sxhA
ys[kk o ys[kk
ijh{kk
50- ¼1½ fo"ofo|ky; dk okf'kZd ys[kk vkSj rqyu&i= izcU/kd e.My ds funsZ"kks a ds v/khu rS;kj fd;s tk;saxs vkSj fdlh Hkh lzksr ls fo"ofo|ky; dks izksn~Hkwr ;k izkIr leLr /kujkf"k vkSj ,slh leLr /kujkf"k dh] ftudk laforj.k ;k Hkqxrku fd;k x;k gks] fo"ofo|ky; }kjk j[ks x;s ys[kksa esa izfof'V dh tk;sxhA
¼2½ fo"ofo|ky; ds okf'kZd ys[kksa dh izfr o'kZ ys[kk&ijh{kd }kjk ys[kk&ijh{kk dh tk;sxh tks baLVhV~;wV vkQW pkVZM ,dkmUVsaV~l vkQW bf.M;k ¼vkbZ0lh0,0vkbZ0½ ds lnL; gksaA ¼3½ ys[kk&ijh{kk izfrosnu ds lkFk okf'kZd ys[kkvksa vkSj rqyu&i= dh ,d izfr 31 ekpZ dks lekIr gq, foRrh; o'kZ ds vuqorhZ 31 fnlEcj ls igys O;oLFkkid e.My dks izR;sd o'kZ izLrqr dh tk;sxhA
¼4½ O;oLFkkid e.My }kjk okf'kZd ys[kksa] rqyu&i= vkSj ys[kk&ijh{kk lEcU/kh izfrosnu ij viuh cSBd esa fopkj fd;k tk;sxk vkSj O;oLFkkid e.My mUgsa mu ij viuh vH;qfDr;ksa ds lkFk izfr o'kZ 31 fnlEcj ls igys dqyk/;{k ¼foftVj½ vkSj jkT; ljdkj dks vxzlkfjr djsxkA
¼5½ fo"ofo|ky; ds okf'kZd ys[kkvksa vkSj ys[kk&ijh{kk ij jkT; ljdkj }kjk fn;s x;s funsZ"k fo"ofo|ky; ds fy, ck/;dkjh gksaxsA
fo"ofo|ky;
ds vfHkys[k
dks fl) djus
dh jhfr
51- fo"ofo|ky; ds dCts esa] fo"ofo|ky; ds fdlh izkf/kdkjh ;k lfefr dh fdlh jlhn] vkosnu] lwpuk vkns"k] dk;Zokgh ;k ladYi ;k vU; nLrkost ;k fo"ofo|ky; }kjk lE;d~ :Ik ls fof/kor~ j[kh xbZ fdlh iw¡th dh izfof'V ;fn dqy lfpo }kjk izekf.kr gks rks mls ,slh jlhn] vkosnu] lwpuk] vkns"k] dk;Zokgh] ladYi ;k nLrkost ds ;k iaftdk esa izfo'V gksus ds izFken'̀V;k lk{; ds :i esa xzg.k fd;k tk;sxk vkSj mlesa vfHkfyf[kr fo'k; vkSj laO;ogkj ds fy, lk{; ds :Ik esa mlh izdkj xzg.k fd;k tk;sxk tSlk fd ;fn ewy izfr izLrqr dh xbZ gks] rks og lk{; ds :Ik esa Lohdkj dh x;h gksrhA
13
fo"ofo|ky; dk fo?kVu 52- ¼1½ ;fn fgeky;h; vk;qosZfnd ;ksx ,oa izkd̀frd fpfdRlk laLFkku fgeky;h; fo"ofo|ky; ds xBu vkSj fuxeu fu;af=r djus okyh fof/k ds vuqlkj mlds fo?kVu dk izLrko djrh gS] rks mls jkT; ljdkj dks de ls de rhu ekg iwoZ fyf[kr uksfVl nsuk gksxkA ¼2½ fo"ofo|ky; dh izcU/k iz.kkfy;ksa esa dqizcU/k] dqiz"kklu] vuq"kklughurk fo"ofo|ky; ds m)s";ksa dh iwfrZ esa foQy gksuk ,oa vkfFkZd dfBukbZ dh igpku fd;s tkus ij jkT; ljdkj fo"ofo|ky; dh izcU/k iz.kkyh dks funsZ"k tkjh djsxh] ftudk ,slh le; lhek ds v/khu tSlk jkT; ljdkj }kjk fu/kkZfjr fd;k tk;s] vuqikyu u gksus ij fo"ofo|ky; dh izcU/ku iz.kkyh dks lquok;h dk leqfpr volj i znku djus ds i"pkr fo"ofo|ky; ds ifjlekiu dk fu.kZ; ysus dk vf/kdkj jkT; ljdkj esa fufgr gksxkA ¼3½ fo"ofo|ky; dk ifjlekiu ,slh jhfr ls fd;k tk;sxk ftls jkT; ljdkj }kjk fu/kkZfjr fd;k tk;A
¼4½ mi/kkjk ¼1½ esa fufnZ'V uksfVl ds izkIr gksus ij jkT; ljdkj fo"ofo|ky; ds iz"kklu dks fu;ekuqlkj vf/kxzfgr djsxhA
fo"ofo|ky;
ds fo?kVu ds
le;
fo"ofo|ky;
ds O;;
53- ¼1½ /kkjk 52 ds v/khu fo"ofo|ky; dk izcU/k xzg.k djus dh vof/k ds nkSjku mlds iz"kklu ds fy;s gksus okyk O;; LFkk;h foU;kl fuf/k] lkekU; fuf/k ;k fodkl fuf/k ls iwjk fd;k tk;sxkA
¼2½ ;fn mi/kkjk ¼1½ esa fuZfn'V fuf/k;ka] fo"ofo|ky; dk izcU/ku xzg.k djus dh vof/k ds nkSjku mlds iz"kklu ds fy, i;kZIr ugha gS] rks jkT; ljdkj }kjk ,sls O;; dh iwfrZ fo"ofo|ky; dh lEifRr;ksa vFkok vkfLr;ksa ds fuLrkj.k }kjk dh tk ldsxhA dfBukbZ;ksa dks
nwj djus dh
"kfDr 54- ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks ykxw djus esa dksbZ dfBukbZ mRiUu gksa] rks jkT; ljdkj] vf/klwpuk ;k vkns"k }kjk] ,sls izkfo/kku dj ldrh gS tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj tks dfBukbZ;ksa dks nwj djus ds fy, mls vko";d ;k lehphu izrhr gks(
ijUrq ;g fd mi/kkjk ¼1½ ds v/khu dksbZ vf/kfu;e ;k vkns"k bl vf/kfu;e ds izkjEHk ls rhu o'kZ dh vof/k dh lekfIr ds Ik"pkr~ ugha fn;k tk;sxkA ¼2½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns"k] ;Fkk"kh?kz jkT; fo/kku lHkk ds le{k j[kk tk;sxkA
-----
14
THE HIMALAYIYA UNIVERSITY, ACT 2019.
[Uttarakhand Act No.08 of 2019] An
Act
To establish and incorporate a University in the name of Himalayiya University with the objective of providing facilities of Education, Training and Research work in Ayush Education, Health, Technical, Management, Law, Medical, Journalism and related areas, sponsored by Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan, Fatehpur Tanda, Jeevanwala, Dehradun, Uttarakahnd registered under the Societies Registration Act, 1860.
It is hereby enacted by the Uttarakhand State Legislative Assembly in the Seventieth Year of the Republic of India as follows;
CHAPTER- 1 Preliminary Short title and Commencement
1. (1) This Act may be called the Himalayiya University Act,
2019.
(2) It shall come into force on such date, as the State Government may by notification in the official Gazette, appoint.
Definitions 2. (1) In this Act, unless the context otherwise requires :-
(a)
"Academic Council" means the Academic Council of the University;
(b) "Board of Governors" means the Board of Governors of the University;
(c) "Board of management" means board of management of the University;
(d) "Chancellor", "Vice-Chancellor", "Pro Vice-Chancellor",
"Registrar", "Controller of Examination" and "Finance Officer" respectively means the "Chancellor", "Vice- Chancellor", "Pro Vice-Chancellor", "Registrar",
"Controller of Examination" and "Finance Officer" of the University;
(e) "Finance committee" means the Finance committee of the University;
(f) "Authority" means the Authority of the University;
15
(g) "Statutory/Regulatory Body" means a body so constituted by the Central/State Government Act for setting and maintaining standards in the relevant areas of higher education, such as All India Council for Technical Education (AICTE), Medical Council of India (MCI), Dental Council of India (DCI), National Council for Teacher Education (NCTE), Central Council of India Medicine (CCIM) and Bar Council of India (BCI), etc.;
(h) "Government" means the Government of Uttarakhand;
(i) "Faculty" means faculty of the University.
(j) "State" means State of Uttarakhand;
(k) "Open and Distance learning mode" means a mode of providing flexible learning services opportunities by overcoming separation of teacher and learner using a variety of media, including print, electronic, online and occasional interactive face-to-face meetings with the presence of an Higher Education Institution or Learner Support Services to deliver teaching-learning experiences, including practical or work experiences;
(l) "Employee" means employee appointed by the University and also includes teachers and other staff of the University.
(m) "Hall" or "Hostel" means a unit of residence for students maintained or recognized by the University ;
(n) "Permanent Resident" means any resident of the state who has the valid domicile/permanent resident certificate the state of Uttarakhand issued by the prescribed authority as per the rules framed by the State Government from time to time;
(o) "Fee and Admission Regulatory Committee and its powers" means the Fee and Admission Regulatory Committee constituted under Section 4 of the Uttarakhand Unaided Private Professional Educational Institution (Regulation of Admission and fixation of Fee) Act, 2006 and the powers given to the committee in the said Act;
(p) "Sponsor Society" means Himalayiya Ayurvedic Yoga Evam Prakartik Chikitsa Sansthan, Fatehpur Tanda, Post office Jeevanwala, Dehradun, Uttarakhand registered
16
under the Society Registration Act, 1860;
(q) "Degree" means a degree specified under sub-section (3) of Section 22 of the University Grants Commission Act, 1956;
(r) "Statutes" and "Rules" mean respectively the statues and Rules of the University;
(s) "Teacher" means a Professor, Associate Professor, Assistant Professor, Lecturer or such other person as may be appointed under norms of University Grants Commission for imparting instruction or conducting research in the University;
(t) "University Grants Commission' means University Grants Commission established under University Grants Commission Act, 1956;
(u) "University" means the Himalayiya University established under this Act;
(v) "Visitor" means the Visitor of the University;
CHAPTER- 2 The University and its Objectives Proposal for the
establishment
of the University
3. (1) The Sponsor Society shall have the right to establish the Himalayiya University in accordance with the provision of this Act.
(2) A proposal related to establishment of University along with the records shall be presented to State Government by the Sponsor Society.
Establishment of the University
4. (1) A University in the name of Himalayiya University, shall be established by the sponsor society in Dehradun Uttarakhand.
(2) The University shall be a corporate body;
(3) The Headquarters of University shall be at Fatehpur Tanda, Jeevanwala, Dehradun, Uttarakhand;
(4) The Chancellor, the Vice-Chancellor and members of the Board of Governors, Board of Management and the Academic Council of the University for the time being holding office as such in the University so established,
17
shall constitute a body corporate and may sue and be sued in the name of the University.
(5) The land, building and other properties acquired for the university shall not be used for any purpose, other than that for which the same is acquired.
(6) The University shall fulfill the minimum criteria in terms of all courses, faculty, land, building and any other infrastructural facilities, financial viability, etc., as laid down from time to time by the UGC and other concerned Statutory/Regulatory body.
(7) On the establishment of the University the land and other movable and immovable properties acquired created, arranged or built by the University for the purpose of the University, except the properties of Himalayiya Yog Evam Prakartik Chikitsa Sansthan, shall stand transferred to and vested in the University.
(8) The University shall not provide its programmes to the private institutions through franchising arrangement whether the courses are to be conducted through distance education system.
(9) The University shall comply with the UGC (Establishment and Maintenance of Standards in Private Universities) Regulation, 2003 and amendments made there in from time to time.
(10) The University shall comply with the University Grants Commission (Open and Distance Learning) Regulation, 2017 and amendments made there in from time to time.
(11) The University Shall award only such degrees as are specified by the University Grants Commission and published in the Official Gazette
(12) The University Shall conduct their first degree and Master's degree programmers in accordance with the regulations notified by the University Grants Commission in this regard.
Conditions for the establishment of the University
5. The Sponsor Society shall for the purposes of establishing the University under the Act shall fulfill the following conditions, namely-
(a) Duly possesses minimum 10 acres contiguous land for the university;
18
(b) Building construction on land mentioned in clause (a) of minimum of 20,000 sqm carpet area in which at least 50 percent, shall be for academic and administrative purposes;
(c) Install equipments in offices and laboratories of the building as specified in clause (b) worth a minimum rupees four crore;
(d) The Sponsor society shall make available to the State Government environmental clearance obtained as per rules from the Government of India;
(f) The university shall establish a permanent endowment fund in the name of the State Government Under section
45.
Starting of the University
6. (1) The State Government shall issue the authority letter after verifying the proposal along with documents received from the Sponsor Society to the effect that all conditions referred to in section 5 has been fulfilled.
(2) The Sponsor society shall start the functioning of the University only after obtaining the authority letter for the commencement of the functioning of the University, by the state Government.
University shall not be entitled for any financial Assistance etc
7. The University shall be self-financed and shall neither make a demand nor shall be entitled to any grant in-aid or any other financial assistance from the State Government or any other body or corporation owned or controlled by the State Government.
No power to affiliate any institution
8. The University shall have no power to affiliate any college or institution for conducting courses leading to award of its diplomas, degrees or other qualifications.
Objectives of the university
9. The objectives for which the University is established are as follows:-
(a) To provide for extensive study, teaching, and research in all elements of Ayush Education;
(b) To conduct the courses of Ayush, Technical,
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Management, Medical, Science, Humanities, Himalaya Studies, Education, Journals etc; with the prior permission and to adhere to procedure and norms laid down by UGC and Statutory/Regulatory body and State Government;
(c) To promote research and innovations in the Ayush, Technical, Management, Medical, Science, Humanities, Himalayiya Studies, Education, Journals;
(d) To undertake extramural studies, extension programs and field outreach activities to contribute to the development of society;
(e) To promote National integration, secularism, social equity and engineering understanding and ethics;
(f) To contribute to the promotion and development of economically and socially deprived class and provide to such students the opportunity to join mainstream.
(g) As necessary, doing all that is necessary, relevant and helpful for achieving all or any of the objectives of the University.
Powers of the University
10. The University shall have the following Powers, :-
(a) To provide for instruction in all disciplines pertaining to Ayush Education, Health, Technical, Management, Law, Medical Science, Humanities, Himalayiya Study, Journalism Education and allied fields and to make provision for research and for the advancement and dissemination of knowledge;
(b) To carry out all such activities as may be necessary or feasible in furtherance of the objectives of the University;
(c) To hold examinations for, and to institute grant and confer degrees or other academic distinctions to, and on, persons, who-
(i) Have pursued a course of study in the University or in under its distance education system; or
(ii) Have carried on research in the University or under its distance education system.
(d) To confer honorary degree or other academic distinctions in the manner and under condition laid down in the Statutes/provisions;
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(e) To award fellowships, scholarships, and prizes etc. in accordance with the Statutes;
(f) To demand and receive such fee, bills and invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;
(g) To make provisions for the advancement of education in Ayush Education, Health, Technical, Management, Law, Medical, Science, Humanities, Himalayiya Studies, Journalism Education and other areas mentioned in Section 9;
(h) To provide other extracurricular activities for students and employees apart from education;
(i) To make appointment of faculty, officers and employees in the University;
(j) To receive donations and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable and immovable property, including trust and endowment properties for the purpose of the University with the prior permission of Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan.
(k) To establish and maintain halls and to recognize places of residence for students of the University;
(l) To supervise and control the residence, and regulate the discipline among the students and all categories of employees and to lay down the conditions of service of such employees, including their Code of Conduct;
(m) To create the necessary posts of the employees in the administrative, management and other sectors;
(n) To co-operate or collaborate with other University in such a manner and for such purposes as the university may determine from time to time.
(o) To provide distance education system and the manner in which distance education in relation to the academic programms of the University may be organized as per procedure and norms prescribed by University Grants Commission and other concerned Statutory/Regulatory body ;
(p) To organize and conduct refresher courses, orientation courses, workshops, seminars, and other programs for
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teachers, writers, evaluators and other academic staff;
(q) To determine standards of admissions to the University through specialized committees with the approval of Academic Council;
(r) To make special provision for students belonging to the state of Uttarakhand for admission in any course of the University;
(s) To do all such other acts or things whether incidental to the powers aforesaid or not, as may be necessary to pursue the objectives of the University;
(t) To prescribe courses for Bachelor Degree, Post Graduate and Research and to start the courses for diploma, Certificates etc;
(u) To clearly set apart Academic Activities of the University from the activities the sponsor Society;
(v) To provide for the preparation of instructional materials, including films, cassettes, tapes, video cassettes, CD, VCD and other softwares;
(w) To recognize examinations of, or periods of study (whether in full or in part) at, other universities, Institutions or other places of higher learning as equivalent to examination or periods of study in the University and to withdraw such recognition at any time;
(x) To raise, collect, subscribe and borrow money with the approval of the Board of Governors, with or without the security of property of the University for the purpose of the University;
(y) To enter into, carry out, vary or cease contracts;
Access to all classes, castes, creed, and gender in the university
11. The University shall be open to all persons irrespective of class, creed, castes, or gender:
Provided that nothing in this Section shall be
deemed to prevent the University from making special provisions for admission to students of the State of Uttarakhand:
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Provided further that nothing in this Section shall be deemed to require the University admit in any course of Study a larger number of students than may be determined by the UGC and other concerned Statutory/ Regulatory body.
National Accreditation
12. The University shall seek accreditation from the national University accreditation bodies as per rules.
CHAPTER-III Officers of the University Officers of
the University
13. The following shall be the officers of University:
(a) The Visitor;
(b) The Chancellor;
(c) The Vice-Chancellor;
(d) The Pro Vice Chancellor;
(e) The Dean of faculties;
(f) The Registrar;
(g) The Finance Officer; and
(h) Such other officers as may be declared by the statues as the officers of the University.
The Visitor 14. (1) The Governor of Uttarakhand shall be the Visitor of the University.
(2) The Visitor shall, when present, preside at the convocation of the University for conferring degree and diplomas.
(3) The Visitor shall have the following powers namely:-
(a) To call for any record, paper or information relating to the affairs of the university.
(b) On the basis of the information received by the Visitor, if he is satisfied that any order, minutes or decision taken by any authority or University is not in conformity with the Act, Statues or Rules, Regulation ordinance he may issue such directions as he may deem fit in the interest of the University and the directions so issued shall be
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complied with by all concerned office bearers.
(4) Every proposal for the conferment of an honorary degree or distinction shall be subject to the approval of the Visitor.
The Chancellor
15. (1) Chairman of Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan shall be the first Chancellor of the Himalayiya University, who's tenure shall be of three years. There after the Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan, with the prior concurrence of the Visitor, shall appoint Chancellor from amongst its members.
(2) The Chancellor shall have such powers as may be conferred on him by this Act or the Statues made there under.
The Vice- Chancellor
16. (1)
The Vice-Chancellor shall be appointed on such Terms and conditions as may be prescribed by the Statues for a terms of three years by the Chancellor from a panel of three persons recommended by the Committee constituted in accordance with the provisions of sub-section (2).
(2) The Committee referred to in sub-section (1) shall consist of the following persons, namely:-
(a) One member nominated by the Visitor;
(b) One member nominated by the Chancellor
(c) The Principal Secretary/Secretary to the State Government in the Higher Education Department;
(d) Four members nominated by the Board of Governors, one of whom shall be nominated as the convener of the committee by the Board of Governors.
(3) The Committee shall, on the basis of merit prepare a panel of names of three persons suitable to hold the office of the Vice-Chancellor and forward the same to the Chancellor along with a concise statement showing the academic qualifications and other distinctions of each person.
(4) The Vice-Chancellor shall be the Principal Executive and Academic Officer of the University who shall exercise general supervision and control over the affairs of the
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University and give effect to the decisions of the authorities of the University.
(5) Where any matter other than the appointment of a teacher is of urgent nature requiring immediate action and the same could not be immediately dealt with by any officers or the authority or other body of the University empowered by or under this Act to deal with it, the Vice- Chancellor may take such action as he may deem fit with prior approval of the Chancellor.
(6) The Vice-Chancellor shall exercise such other power and perform such other duties as may be laid down by the Statutes or the Rules.
(7) The Chancellor is empowered to remove the Vice- Chancellor after due enquiry. It will be open to the Chancellor to suspend the Vice-Chancellor during enquiry keeping in view upon the seriousness of the charges, as he may deem fit.
Pro Vice- Chancellor
17. A Pro Vice-Chancellor may be appointed by the Vice-Chancellor with prior approval of the Chancellor in such manner as may be prescribed by Statutes and Pro-vice chancellor shall exercise such power and perform such duties as may be prescribe by Statutes.
Dean of Faculties
18. Deans of faculties shall be appointed by the Vice-Chancellor in such manner as may be prescribed in the statutes and he shall exercise such powers and perform such duties as may be prescribed by Statutes.
The Registrar 19. (1) The Registrar shall be appointed by the Chancellor in such manner and on such term and conditions as may be prescribed by the statute.
(2) The Registrar shall enter into and sign all contracts on behalf of the University.
(3) The Registrar shall have the power to authenticate records on behalf of the University and shall exercise such other power and perform such other duties as may be prescribed or may be required by the Chancellor or the Vice-Chancellor from time to time.
(4) The Registrar shall be responsible for the due custody of the records and the common seal of University and shall
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be bound to place before the Chancellor, the Vice- Chancellor or any other authority, all such information and document as may be necessary for transaction of their business.
The Finance Officer
20. The Finance Officer shall be appointed by the Chancellor in such manner and shall exercise such powers and perform such duties as may be prescribed.
Other officers 21. The manner of appointment, terms and condition of service and power and duties of the officers of the University shall be such as may be prescribed.
CHAPTER-IV Authorities of the University Authorities
of the
University
22. The following shall be the authorities of the University, namely:-
(a) The Board of Governors;
(b) The Board of Management;
(c) The Academic Council;
(d) The Finance Committee; and
(e) Such other authorities as may be declared by the Statutes to be authorities of the University;
The Board of Governors and its Power
23. (1) The Board of Governors shall consist of;
(a) The Chancellor - Chairman;
(b) The Vice Chancellor - Member-Secretary;
(c) Principal Secretary/Secretary to the State Government in the Higher Education Department;
(d) Five persons nominated by the Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan, Fatehpur Tanda, Jeevanwala, Dehradun;
(e) One officer amongst from the officers nominated in the institutes such as Central University, Indian Institute of
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Technology/Indian Institute of Management/Indian Institute of Science/Institute of National Ayurveda nominated by the Chancellor;
(f) Three academicians nominated by the Visitor;
(g) Three members of industrial sector nominated by the Visitor.
(2) The Board of Governors shall be the Principal governing body of the University & shall have the following powers; namely:--
(a) to lay down policies to be pursued by the University;
(b) to review decisions of the other authorities of the university if they are not in conformity with the provision of this Act, or the Statutes or the Rules;
(c) to approve the budget and annual report of the University;
(d) to make new or additional Statutes or Rules or amend or repeal, the earlier statutes and Rules;
(e) to take decision about voluntary winding up of the university;
(f) to approve proposals for submission to the State Government; and
(g) to take such decisions and steps as are found desirable for effectively carrying out the objective of the University.
(3) The Board of Governors shall, meet at least three times in a year at such time and place as the Chancellor thinks fit.
The Board of Management
24. (1) The Board of Management shall consist of following members:-
(a) The Vice-Chancellor;
(b) One officer amongst from the officers nominated in the Indian Institute of Technology/Indian Institute of Management/Indian Institute of Science/Institute of National Ayurveda nominated by the Chancellor;
(c) Five Persons, nominated by the Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan, Fatehpur Tanda, Jeevanwala, Dehradun.
(d) Two Professor of the University, by rotation on the basis of seniority for a period of one year;
(e) Two Deans of the faculties nominated by the Chancellor;"
(f) Principal secretary/Secretary to the Government in the Higher Education Department or his nominee not below
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the rank of Joint Secretary to the State Government. The Vice-Chancellor shall be the Chairperson of the Board of Management and the Registrar shall be the Secretary of the Board of Management.
(2) The powers and functions of the Board of Management shall be such as may be prescribed
The Academic Council
25. (1) The Academic Council shall consist of following members:-
(a) the Vice-Chancellor—Chairman;
(b) the Registrar -Secretary;
(c) Such other members as may be prescribed in Statutes.
(2) The Academic Council shall be the Principal Academic body of the University and shall, subject to the provisions of this Act, and the Statutes and the Rules made thereafter, co-ordinate and exercise general supervision over the academic policies of the University
The Finance Committee
26. (1) The Finance Committee shall consist of:-
(a) the Vice-Chancellor—Chairman
(b) the Finance Officer;
(c) Principal Secretary/Secretary to the State Government in the Higher Education Department or his nominee not below the rank of Joint Secretary to the State Government;
(d) Such other member as may be the prescribed in the Statutes.
(2) The Finance Committee shall be the Principal financial body of the University to take care of financial matters and shall, subject to the provisions of this Act, Statutes and Rules, co-ordinate and exercise general supervision over the financial matters of the University.
Other Authorities
27. The constitution, power and functions of the other Authorities of the University shall be such as may be prescribed in Statutes/Rules.
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Proceeding not
Invalidated on account of Vacancy
28. No act or proceeding of any authority of the University shall be invalid merely by reason of the existence of any vacancy or defect in the constitution of the authority.
Fee Structure 29. The fee structure of the courses run by the university shall be determined by the Admission and Fee Regulatory Committee.
CHAPTER-V Statutes and Rules Statutes 30. Subject to the provisions of this Act, the statutes may provide for any matter relating to the University and officers/employees as given below :-
(a) The procedure for transaction of business of the Authorities of the University and the composition of bodies not specified in this Act;
(b) The operation of the permanent endowment fund, the general fund and the development fund;
(c) Appointment of the Chancellor, his powers and functions;
(d) The terms and conditions of appointment of the Vice- Chancellor, the Registrar and the Finance officer and their powers and functions;
(e) The mode of recruitment and the conditions of service of the other officers, teachers, faculty members and employees of the University;
(f) The procedure for resolving disputes between the University and its officers, teachers, faculty members, employees or students;
(g) Creation, abolition and restructuring of departments and faculties;
(h) The manner of co-operation with other Universities and Institutions of higher learning.
(i) The procedure for conferment of honorary degrees;
(j) Provisions regarding grant of freeship and scholarships;
(k) Number of seats in different courses of studies and the procedure of admission of student to such courses including procedure of reservation of seats for Uttarakhand students;
(l) Institution of fellowships, scholarships, studentships, freeships, medals and prizes;
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(m) procedure of creation and abolition of posts;
(n) other matters which may be prescribed.
How to make Statutes
31. The First statutes framed by the Board of Governors shall be submitted to the State Government for its approval within three months after the Act being effect, which may give its approval with or without modification within three month.
Power to amend the Statutes
32. The Board of Governors may, with the prior approval of the State Government, make new or additional statutes or amend or repeal the existing Statues.
Rules 33. Subject to the provisions of this Act, the Rules may be framed for any of the following matters, namely:-
(a) Admission of students to the University, their enrolment and continuance as such;
(b) The course of study to be laid down for all degrees and other academic distinctions of the University;
(c) The award of degree and other academics distinctions;
(d) The conditions of the award of fellowships, scholarships, studentships, medals, and prizes;
(e) The conduct of examinations and the conditions and mode of appointment and duties of examining bodies examiners, invigilators, tabulators and moderators;
(f) Fee chargeable from students for various courses of studies;
(g) The fee to be charged for the examination, degrees and other academic distinctions of University;
(h) The conditions of residence of the students at the University ;
(i) To maintain discipline among the students of the University;
(J) All other matters as may be provided under the rules made under this Act.
How to make Rules
34. The First rules framed by the Board of Governors shall be submitted to the State Government for its approval within three months after
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the Act being effective, which may, within three months, give its approval with or without modification.
Power to amend Rules
35. The Board of Governors may, with the prior approval of the State Government, make new or additional rules or amend or repeal the existing rules.
CHAPTER-VI Miscellaneous Service
condition of employee
36. (1) Every employee shall be appointed under a written contract, which shall be kept in the University and a copy of which shall be furnished to the employee concerned.
(2) Disciplinary action against the students, employees, teachers and officers shall be governed by procedure prescribed in the Statutes.
(3) Any dispute arising out of the contract between the University and any employee shall, at the request of the employee, be referred to a arbitration tribunal consisting of one member appointed by the Board of Management, one member nominated by the employee concerned and an adjudicator appointed by the Chancellor.
(4) The decision of the tribunal in such matter shall be final.
(5) The procedure for regulating the work of the Tribunal shall be such as may be prescribed.
Provision for Permanent Resident of Uttarakhand
37. (1) For admission in various courses conducted by the University, minimum 31% seats shall be reserved for the permanent residents of the State of Uttarakhand. If the reserved seats for permanent residents remain vacant, than the said vacant seats may be filled from amongst the other candidates with prior permission of the State Government.
(2) 31% rebate shall be given to the permanent residents of Uttarakhand in the fees fixed for various courses conducted by the University, as mentioned in sub-section (1) above.
(3) All posts of Group 'C' and 'D' employees shall be filled by the permanent residents of State of Uttarakhand.
(4) The University shall follow the reservation policy applicable from time to time by the State Government with regard to seats reserved under sub section (1) above.
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Right to appeal
38. Every employee or student of the University not withstanding anything contained in the proposed Act, have a right to appeal within such time as may be prescribed, to the Board of Management against the decision and thereupon the Board of Management may confirm, modify or change or set-aside the decision appealed against.
Provident fund and pension
39. The University shall constitute for the benefit of its employees such provident or pension fund and provide such insurance scheme as it may deem fit in such manner and subject to such conditions as may be prescribed.
Disputes as to constitution of University authorities And bodies
40. If any question arises as to whether any person has been duly elected or appointed as, or is entitled, to be a member of any authority University, the matter shall be referred to the Chancellor whose decision thereon shall be final.
Constitution of
Committee 41 Whenever any authority of the University is given power by this Act or the statues to appoint Committee, such committees shall, save as otherwise provided, consist of any or all the members of the authority concerned and of such other person, if any, as the authority in each case thinks fit.
Filling of causal
Vacancies
42. Any causal vacancy among the members, other than ex-officio members of any Authority or body of the University shall be filled in same manner in which the member whose vacancy is to be filled up, was chosen, and the person filling vacancy shall be a member of such authority or body for the remaining term for which the person whose place he/she fills would have been a member.
Protection of action taken in good faith
43. No suit or other legal proceeding shall lie against any officer or other employee of the University for anything, which is done or intended to be done in good faith in pursuance of the provisions of this Act, the Statutes or the Rules made there under.
Transitional Provision
44. Notwithstanding anything contained in any other provision of this
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Act and the Statutes.
(a) The first vice-Chancellor, Pro-Vice-Chancellor, if any shall be appointed by the chancellor and the said officer shall hold office for a term of three year;
(b) The first Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of three years;
(c) The first Board of Governors shall hold office for a term not exceeding three years;
(d) The first Board of Management, the first Finance Committee and the first Academic council shall be constituted by the Chancellor for a term of three years.
Permanent Endowment fund
45. The University shall establish a permanent endowment fund of Rs. Five Crores in the form of a Bank Guarantee of a Nationalized Bank pledged in the name of State Government of Uttarakhand whose tenure shall be of five years and after the completion of the duration it shall be renewed after every five years and the said Bank Guarantee will be increased by 25% after every 5 years.
General fund 46.
(1) The University shall establish a general fund to which the following amount shall be credited, namely:-
(a) All fees which may be charged by the University;
(b) All-sums received from any other source;
(c) All contributions made by the Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan.
(d) All contribution/donations made in this behalf by any other person or body, which are not prohibited by any law for the time being in force.
(2) The funds credited to the general fund shall be used to meet all the recurring expenditure of the University.
Development fund
47. (1) A development fund shall be established by the University, in which the following funds shall be credited, namely:-
(a) Development fees which may be charged from students;
(b) All amounts received from any other source for the purpose of the development of the University;
(c) All contributions made by the Himalayiya Ayurvedic Yoga
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Evam Prakartik Chikitsa Sansthan.
(d) All contribution/donation made in this behalf by any other person or body which are not prohibited by any law for the time being in force; and
(e) All incomes received from the permanent endowment fund.
(2) The funds credited to the development fund from time to time shall be utilized for the development of the University.
Maintenance of fund
48. The funds established under sections 45, 46 and 47 shall subject to general supervision and control of the Board of Governors, be regulated and maintained in such manner as may be prescribed.
Annual Report
49. (1) The annual report of the University shall be prepared under the direction of the Board of Management and shall be submitted to the Board of Governors for its approval.
(2) The Board of Governors shall consider the annual report in its meeting and may approve the same with or without modification.
(3) A copy of the annual report duly approved by the board of Governors shall be sent to Visitor and the State Government before 31 December following close of the financial Year in 31 March each year.
Account and Audit
50. (1) The annual accounts and balance sheet of the University shall be prepared under the direction of the Board of Management and all funds accruing to or received by the University from whatever source and all amount disbursed or paid shall be entered in the accounts maintained by the University.
(2) The annual accounts of the University shall be audited by an auditor, who is a member of the Institute of Chartered Accountants of India, every year.
(3) A copy of the annual accounts and the Balance sheet together with the audit report shall be submitted to the Board of Governors well before 31 December following close of the financial year in 31 March each year.
(4) The annual accounts, the Balance sheet and the audit report shall be considered by the Board of Governors at its meeting and the Board of Governors shall forward the same to the Visitor and the State Government along with its observation
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thereon before the 31stDecember each year.
(5) The direction of the State Government on the subject arising out of the accounts and audit report of the University shall be binding on the University.
Mode of proofing the University record
51. A copy of any receipt, application, notice, order, proceeding or resolution of any authority or committee of the university or other documents in possession of the University or any entry in any register duly maintained by the University, if certified by the Registrar, shall be received as primafacie evidence of such receipt, application, notice, order, proceeding, resolution or document or the existence of entry in the register and shall be admitted as evidence of the matters and transaction therein recorded where the original thereof shall, if produced, have been admissible in evidence.
Dissolution of University
52. (1) If Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan proposes dissolution of the Himalayiya University in accordance with the law governing its constitution or incorporation; it shall give at least three months notice in writing to the State Government.
(2) On identification of mismanagement, maladministration, in- discipline, failure in the accomplishment of the objectives of University and economic hardships in the management systems of University, the State Government would issue directions to the management systems of university. If the directions are not followed within such time as may be prescribed by the State Government, the right to take direction for winding up of the University shall vest in the State Government after giving due opportunity for hearing to the management systems of the university.
(3) The manner of winding up of the University would be such as may be prescribed by the State Government in this behalf.
(4) On receipt of the notice referred to in sub-section (1), the State Government shall acquire the administration of the university as per rules.
Expenditure of the
University during
Dissolution
53. (1) The expenditure for administration of the University during the taking over period of its management under section 52 shall be met out of the permanent endowment fund, the general fund or the development fund.
(2) If the funds referred to in-sub-section (1) are not sufficient to
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meet the expenditure of the University during the taking over period of its management, such expenditure may be met by disposing of the properties or assets of the University, by the State Government.
Power to remove difficulties 54 (1) If any difficulty arises in giving effect to the provision of this Act, the State Government may, by a notification or order, make such provision, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient, for removing the difficulty:
Provided that no notification or order under sub-
section (1) shall be made after the expiration of a period of three years from the commencement of this Act.
(2) Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before the State legislative Assembly.