108
mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962 ¿m0 iz0 vf/kfu;e la[;k 17] 1962À
THE UTTAR PRADESH PRAVIDHIK SHIKSHA ADHINIYAM, 1962
[U.P. Act No. XVII OF 1962]
109
mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962
1
¿m0iz0 vf/kfu;e la[;k 17] 1962À m0iz0 vf/kfu;e la[;k 23] 1966 m0iz0 vf/kfu;e la[;k 35] 1974 }kjk la"kksf/kr
¿mÙkj izns"k fo/kku ifj'kn~ us fnuk¡d 18 flrEcj] 1962 bZ0 rFkk mÙkj izns"k fo/kku lHkk us fnuk¡d 01 uoEcj] 1962 bZ0 dh cSBd esa Lohdr̀ fd;k rFkk mÙkj izns"k fo/kku ifj'kn~ us iqu% fnuk¡d 05 uoEcj] 1962 bZ0 dks mÙkj izns"k fo/kku lHkk }kjk fd, x, la"kks/kuksa lfgr] Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 200 ds v/khu jkT;iky us fnuk¡d 23 uoEcj] 1962 bZ0 dks Lohdf̀r iznku dh rFkk mÙkj izns"kh; ljdkjh vlk/kkj.k xtV eas fnuk¡d 30 uoEcj] 1962 bZ0 dks izdkf"kr gqvkAÀ
mÙkj izns"k eas ,d izkfof/kd f"k{kk ifj'kn~ dh LFkkiuk rFkk mlds la?kVu vkSj rRlEcU/k fo'k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds rsjgosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
[[[
1&& ¼1½ ;g vf/kfu;e mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962 bZ0 dgyk,xkA laf{kIr "kh'kZ uke rFkk izlkj
¼2½ bldk izlkj leLr mÙkj izns"k eas gksxkA
2&& fo'k; ;k izlax eas fdlh ckr ds izfrdwy u gksus ij] bl vf/kfu;e eas %& ifjHkk'kk,a ¼d½ ^^lEc) laLFkk^^ ls vf/kfu;e ds micU/kksa ds ;k rn~/khu cuk, x, fofu;eksa ds vuqlkj fdlh ikB~;&dze ;k fdUgha ikB~;&dzeksa ds fo'k; eas ifj'kn~ ls lEc) laLFkk vfHkizsr gS(
¼[k½ ^^ifj'kn~̂ ^ ls /kkjk 3 ds v/khu LFkkfir mÙkj izns"k izkfof/kd f"k{kk ifj'kn~ vfHkizsr gS(
¼x½ ^^mifof/k^^ ls /kkjk 24 ds v/khu cukbZ xbZ mifof/k;k¡ vfHkizsr gS( ¼?k½ ^^dsUnẑ ^ ls ifj'kn~ }kjk viuh ijh{kk,a ysus ds iz;kstukFkZ fuf"pr dh xbZ laLFkk ;k LFkku vfHkizsr gS vkSj blds vUrxZr mlls layXu ;k vuqc) Hkw&xg̀kfn Hkh gS(
¼³½ ^^izek.k&i=^^ ls ifj'kn~ }kjk fdlh O;fDr dks] lEc) laLFkk ls ,sls ikB~;&dzeksa dks lQyrkiwoZd iwjk djus ij fn, x, izek.k&i= ls gS] tks
le;≤ ij fofu;eksa }kjk fu;r fd, tk;as(
¼p½ ^^lHkkifr^^ ls /kkjk 4 ds v/khu jkT; ljdkj }kjk fu;qDr ifj'kn~ ds lHkkifr vfHkizsr gS(
¼N½ ^^fMIyksek^^ ls ifj'kn~ }kjk fdlh O;fDr dks] lEc) laLFkk eas ,sls ikB~;&dzeksa dks lQyrkiwoZd iwjk djus ij fn, x, fMIyksek vfHkizsr gS] tks le;≤ ij fofu;eksa }kjk fu;r fd, tk;sa(
1- mn~ns"; vkSj dkj.kksa ds fooj.k ds fy, m0 iz0 ljdkjh vlk/kkj.k xtV fnukad 20 vxLr] 1962 nsf[k,A
110
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 3&4À ¿vkSj blds vUrxZr izkjfEHkd fMIyksek] mPp fMIyksek] mPprj fMIyksek] b.VjehfM,V fMIyksek vFkok fMIykseksÙkj ¼iksLV fMIyksek½ ikB~;&dze iwjk djus ds fy, fn;k x;k fMIyksek Hkh gS(À
1
¿¼NN½ ^^funs"kd^^ dk rkRi;Z izkfof/kd f"k{kk funs"kd] mÙkj izns"k vfHkizsr gS vkSj blds vUrxZr /kkjk 22&d ls 22&N ds iz;kstukFkZ funs"kd }kjk rnFkZ izkf/kdr̀ dksbZ ,slk vf/kdkjh Hkh gS] tks mifuns"kd] izkfof/kd f"k{kk ds in ls uhps dk u gks(À
2
¼t½ ^^v/kh{kd^^ ls ,sls O;fDr vfHkizsr gS] tks dsUnz eas gksus okyh ijh{kkvksa ds lapkyu rFkk Ik;Zos{k.k eas ml dsUnz ds v/kh{kd dh lgk;rk djs vkSj ifj;kstuk ijh{kk ds lEcU/k eas blds vUrxZr ifj;kstuk izs{kd Hkh gS( ¿¼tt½ fdlh lEc) laLFkk ds lEcU/k eas ^^izcU/kra=^^ vFkok ^^izcU/k lfefr^^ dk rkRi;Z ,slh izcU/k lfefr vFkok vU; fudk; vfHkizsr gS] ftls ml laLFkk ds dk;Zdykiksa dk izcU/k djus dk Hkkj lkSaik x;k gks(À
3
¼>½ ^^lnL;^^ ls ifj'kn~ ds lnL; vfHkizsr gS vkSj blds vUrxZr mlds lHkkifr rFkk milHkkifr Hkh gS(
¼¥½ ^^fofu;e^^ ls /kkjk 23 ds v/khu cuk, x, fofu;e vfHkizsr gS( ¼V½ ^^fu;e^^ ls /kkjk 22 ds v/khu jkT; ljdkj }kjk cuk, x, fu;e vfHkizsr gS(
¼B½ ^^lfpo^^ ls /kkjk 11 ds v/khu jkT; ljdkj }kjk fu;qDr fd, x, ifj'kn~ ds lfpo vfHkizsr gS(
¼M½ ^^jkT;^^ ls mÙkj izns"k jkT; vfHkizsr gS(
¼<½ ^^dsUnz&v/kh{kd^^ ls ifj'kn~ dh ijh{kkvksa dk lapkyu rFkk Ik;Zos{k.k djus ds fy, ifj'kn~ }kjk fu;qDr fd, x, O;fDr vfHkizsr gS vkSj blds vUrxZr vfrfjDr v/kh{kd rFkk lg;qDr v/kh{kd Hkh gS( vkSj
¼.k½ ^^milHkkifr^^ ls /kkjk 4 ds v/khu jkT; ljdkj }kjk fu;qDr fd, x, ifj'kn~ ds milHkkifr vfHkizsr gSA
[3&& jkT; ljdkj] xtV eas foKkfIr izdkf"kr djds] ,d ifj'kn~ dh LFkkiuk djsxh] tks mÙkj izns"k izkfof/kd f"k{kk ifj'kn~ dgyk,xh vkSj ,slh foKfIr bl vf/kfu;e ds vkjEHk gksus ds ckn fdlh Hkh le; dh tk ldrh gS] Hkys gh lnL;ksa ds ,d ;k vf/kd LFkku Hkjs tkus ds fy, "ks'k gksaA
ifj'kn~ dh LFkkiuk
4&& ¿¼1½À
4
ifj'kn~ eas fuEufyf[kr lnL; gksaxs] vFkkZr~ %& ifj'kn~ dk laxBu ¼1½ jkT; ljdkj }kjk uke&fufnZ'V ,d lHkkifr(
¼2½ jkT; ljdkj }kjk uke&fufnZ'V ,d mi&lHkkifr( ¼3½ jkT; ljdkj fo/kku lHkk vius lnL;ksa eas ls fuokZfpr pkj lnL;( ¼4½ jkT; fo/kku ifj'kn~ }kjk vius lnL;ksa eas ls fuokZfpr nks lnL;( 1- mŸkj izns"k vf/kfu;e la0 23] 1966 dh /kkjk 2 }kjk vUrfoZ'VA 2- mŸkj izns"k vf/kfu;e la0 35] 1974 dh /kkjk 2 ¼1½ }kjk c<+k;k x;kA 3- mi;qZDr dh /kkjk 2 ¼2½ }kjk c<+k;k x;kA
4- mi;qZDr dh /kkjk 3 }kjk iqu%laZ[;kafdrA
111
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 4À ¼5½ jkT; ljdkj ds ¿m|ksx vkSj foÙk foHkkxksaÀ
1
eas ls izR;sd dk ,d izfrfuf/k( ¼6½ m|ksxksa ds jkT; ljdkj }kjk uke&fufnZ'V nks izfrfuf/k( ¼7½ jkT; eas fLFkr xYlZ fMxzh dkWystksa dh iz/kkukpk;kZvksa ¼fizafliyksa½ eas ls jkT; ljdkj }kjk uke&fufnZ'V ,d iz/kkukpk;kZ(
¼8½ Hkkjr ljdkj ds ¿rRle;&izkfof/kd f"k{kk dk dk;Z djus okys ea=ky;À
2
dk ,d izfrfuf/k( ¼9½ vkWy bf.M;k dkmafly QkWj VsfDudy ,twds"ku dk uknZu jhtuy desVh dk ,d izfrfuf/k(
¼10½ jsyos cksMZ dk ,d izfrfuf/k(
¼11½ baLVhV~;w"ku vkWQ bathfu;lZ ¼bf.M;k½ dk ,d izfrfuf/k( ¼12½ bf.M;u baLVhV~;wV vkWQ VSDuksykWth] dkuiqj dk ,d izfrfuf/k( ¼13½ fefyVªh bathfu;fjax lfoZl] ¿ds ,sls dekUM dk ,d izfrfuf/k] ftldk eq[;ky; jkT; eas gks(À
3
¼14½ ifj'kn~ ls lEc) laLFkkvksa ds iz/kkukpk;ksZa ¼fizafliyksa½ eas ls pkj] fu;eksa eas fu;r jhfr ls vkorZu }kjk(
¿¼15½ fdlh mÙkj izns"k ,sDV ;k vf/kfu;e }kjk ;k mlds v/khu LFkkfir izR;sd ,sls fo"ofo|ky; dk ,d izfrfuf/k] ftleas vfHk;a=.k ;k izks|ksx dk ladk; gks] pkgs mls fdlh Hkh uke ls iqdkjk tk;] fdUrq ;fn ,sls fo"ofo|ky;ksa dh la[;k ik¡p ls vf/kd gks tk; rks fu;eksa }kjk fu;r jhfr ls vkorZu }kjk dsoy ik¡p fo"ofo|ky;ksa ds izfrfuf/k gksaxs(À
4
¼16½ jkT; ljdkj ds lkoZtfud fuekZ.k] Lok;Ùk "kklu ¼vfHk;a=.k½ rFkk flapkbZ foHkkxksa ds eq[; vfHk;ark&insu
¼17½ jkT; fo|qr ifj'kn~ ¼LVsV byfDVªflVh cksMZ½] mÙkj izns"k dk eq[; vfHk;ark&insu
¼18½ :M+dh fo"ofo|ky; dk midqyifr & insu
¼19½ f"k{kk funs"kd ¿ek/;fed f"k{kkÀ
5
mÙkj izns"k & insu ¼20½ funs"kd] izf"k{k.k ,ao fu;kstu] mÙkj izns"k & insu ¼21½ izkfof/kd f"k{kk funs"kd] mÙkj izns"k & insu ¼22½ m|ksx funs"kd] mÙkj izns"k & insu ¼23½ jkT; ljdkj dk fo|qr fujh{kd ¼bysfDVªdy baLisDVj½ & insu vkSj ¼24½ jkT; ljdkj }kjk uke&fufnZ'V nks O;fDRkA
¼2½ mi/kkjk ¼1½ ds [k.M ¼16½] ¼17½] ¼19½] ¼20½ vkSj ¼22½ eas mfYyf[kr lnL; ifj'kn~ dh cSBd eas Lo;a mifLFkr gksus ds ctk; vius v/khuLFk fdlh vf/kdkjh dks] tks ;FkkfLFkfr] mi eq[; vfHk;ark ;k mi funs"kd ds in ls uhps dk u gks] izfrfu;qfDr dj ldrs gSa vkSj bl izdkj izfrfu;qDr vf/kdkjh ml fof"k'V cSBd eas] ftlds fy, os izfrfu;qDr fd, tk,a] dk;Zokfg;ksa eas Hkkx ysus ds gdnkj gksaxs vkSj cSBd eas er nsus ds Hkh gdnkj gksaxsAÀ
6
1- mŸkj izns"k vf/kfu;e la0 23] 1966 dh /kkjk 3 ¼1½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 3 ¼2½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 3 ¼3½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 3 ¼4½ }kjk izfrLFkkfirA
5- mŸkj izns"k vf/kfu;e la0 35] 1974 dh /kkjk 3 ¼d½ }kjk izfrLFkkfirA 6- mi;qZDr dh /kkjk 3 ¼[k½ }kjk c<+k;h x;hA
112
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 5&10À 5&& ifj'kn~ rhu ls vuf/kd ,sls O;fDr;ksa dks] tks ifj'kn~ }kjk fu/kkZfjr ikB~;dzeksa eas lfEefyr fo'k;ksa ds fo"ks'kK gksa] vuqesfyr dj ldrh gSA vuqesfyr O;fDr;ksa ds uke vkSj izR;sd ¼vuqesyu dk½ dk;Zdky] tks rhu o'kZ ls vf/kd dk u gksxk] xtV eas foKkfIr fd, tk,axsA
fo"ks'kKksa dk vuqesyu
¿6&& ¼1½ mi/kkjk ¼3½ vkSj ¼4½ vkSj /kkjk 7 ds micU/kksa ds v/khu jgrs gq, %& ¼d½ /kkjk 4 ds [k.M ¼1½ ls ¼4½] ¼6½] ¼9½ vkSj ¼24½ eas mfYyf[kr lnL;ksa dk dk;Zdky dze"k% mu fnuk¡dksa ls rhu o'kZ gksxk] tc mudh fu;qfDr xtV eas foKkfIkr dh tk;(
¼[k½ /kkjk ¼4½ ds [k.M ¼7½] ¼14½ rFkk ¼15½ eas mfYyf[kr lnL;ksa dk dk;Zdky og gksxk] tks fu;eksa }kjk fu;r fd;k tk;A
¼2½ /kkjk 4 ds [k.M ¼5½] ¼8½ rFkk ¼10½ ls ¼13½ eas mfYyf[kr lnL; le;≤ ij] leqfpr izkf/kdkfj;ksa vFkok fudk;ksa }kjk uke&fufnZ'V fd, tk ldrs gSaA ¼3½ insu lnL;ksa rFkk mi/kkjk ¼2½ eas mfYyf[kr lnL;ksa ls fHkUu] dksbZ lnL; fdlh Hkh le; vius gLrk{kj lfgr ys[k }kjk] tks ifj'kn~ ds lfpo dks lEcksf/kr gksxk] viuk in R;kx ldrk gSA
¼4½ tc dksbZ lnL; ml in ij u jg tk;] ftlds dkj.k og lnL;rk ds fy, ik= gqvk gks vFkok ftl gSfl;r ls og lnL;rk ds fy, uke&fufnZ'V fd;k x;k gks rks og in/kkjh u jg tk,xkAÀ
1
7&& jkT; ljdkj] fdlh ,sls lnL; dks lnL;rk ls gVk ldrh gS] ftlds fo'k; eas ml ¼jkT; ljdkj½ dh jk; gks fd mlus viuh lnL;rk dh fLFkfr dk ,slk nq:Ik;ksx fd;k gS fd mldk ifj'kn~ eas cuk jguk yksd fgr ds fy, gkfudj gksxk % izfrcU/k ;g fd jkT; ljdkj fdlh lnL; gks mi;qZDr izdkj ls gVkus ds igys mldh Li'Vhdj.k nsus dk volj nsxh vkSj mlds gVk, tkus ds dkj.kksa dks vfHkfyf[kr djsxhA
lnL; dk gVk;k tkuk
8&& ¼1½ ifj'kn~ dh cSBdsa ,sls le; rFkk LFkkuksa ij gksxh vkSj mi/kkjk ¼2½ rFkk ¼3½ ds micU/kksa ds v/khu jgrs gq,] og viuh cSBdksa eas dk;Z&lEiknu djus ds fy,] ftlds vUrxZr cSBdksa dh x.k&iwfrZ Hkh gS] ,slh izfdz;k dk ikyu djsxh] ftudh O;oLFkk rnFkZ cukbZ xbZ mifof/k;ksa }kjk dh tk;A
ifj'kn~ dh cSBdsa
¼2½ lHkkifr] rFkk mldh vuqifLFkfr eas mi&lHkkifr] ifj'kn~ dh cSBdksa dh v/;{krk djsxkA mu nksuksa dh vuqifLFkfr eas] cSBd eas mifLFkr lnL;ksa }kjk pquk x;k dksbZ lnL; ml cSBd dh v/;{krk djsxkA
¼3½ ifj'kn~ dh cSBd eas mBus okys leLr] iz"uksa dk fu.kZ; mifLFkr rFkk er nsus okys lnL;ksa ds cgqer ls fd;k tk,xk vkSj erksa ds cjkcj gksus dh n"kk eas mDr cSBd dh v/;{krk djus okys O;fDr dks ,d nwljk ;k fu.kkZ;d er nssus dk vf/kdkj gksxkA 9&& ifj'kn~ ;k mlds }kjk fu;qDr lfefr dk dksbZ dk;Z ;k dk;Zokfg;k¡ ifj'kn~ ;k lfefr eas dksbZ fjfDr ;k mlds la?kVu esa dksbZ =qfV gksus ds dkj.k gks ;k izfdz;k,a dksbZ ,slh vfu;ferrk gksus ds dkj.k] ftlls ekeys ds xq.k&nks'k ij izHkko u iM+s] voS/k u le>h tk;sxhA
fjfDr vkfn ds dkj.k
dk;Z ;k dk;Zokfg;k¡ voS/k
u gksxh
10&& ifj'kn~ dk dk;kZy; mÙkj izns"k eas ml LFkku ij gksxk] tks jkT; ljdkj fuf"pr djsA
ifj'kn~ dk dk;Zdky
1- mŸkj izns"k vf/kfu;e la0 23] 1966 dh /kkjk 4 }kjk izfrLFkkfirA
113
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 11&13À 11&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus eas ifj'kn~ dh lgk;rk djus ds fufeÙk mldk ,d lfpo fu;qDr djsxhA
¼2½ lfpo ljdkjh deZpkjh gksxkA
ifj'kn~ dk lfpo
12&& bl vf/kfu;e ds micU/kksa vkSj rn~/khu cuk, x, fu;eksa rFkk fofu;eksa ds v/khu jgrs gq, ifj'kn~ ds fuEufyf[kr dR̀; vkSj drZO; gksaxs %& ifj'kn~ ds dR̀; vkSj
drZO;
¼1½ laLFkkvksa dks lEc) djuk vkSj vius }kjk lapkfyr ijh{kkvksa ds fy, ikB~;&dze rFkk f"k{k.k&dze fu;r djuk(
¼2½ lEc) laLFkkvksa dh bekjrksa rFkk lTtk ds fy, ekun.M fu;r djuk( ¼3½ lEc) laLFkkvksa ds deZpkjh oxZ ds fy, "kSf{kd vgZrk,a rFkk vU; ekun.M fu;r djuk(
¼4½ lEc) laLFkkvksa eas fo|kfFkZ;ksa dh HkrhZ ds fy, "kSf{kd rFkk vU; vgZrk,a fu;r djuk(
¼5½ lEc) laLFkkvksa eas fo|kfFkZ;ksa dh HkrhZ fd, tkus dh jhfr fu;r djuk( ¼6½ vius }kjk lapkfyr ijh{kkvksa eas vH;fFkZ;ksa dks izfo'V djuk( ¼7½ fuEurj d{kkvksa ls mPprj d{kkvksa eas izksUufr ds fufeÙk rFkk izek.k&i= vkSj fMIyksek nsus ds fufeÙk Hkh ijh{kk,a lapkfyr djuk( ¼8½ vius }kjk lapkfyr ijh{kkvksa ds ijh{kkQy izdkf"kr djuk( ¼9½ mu fo|kfFkZ;ksa dks] ftUgksaus fdlh lEc) la[;k eas fu;r ikB~;&dzeksa dks iwjk dj fy;k gks vkSj mlds }kjk lapkfyr ijh{kkvksa eas mÙkh.kZ gq, gksa] izek.k&i= rFkk fMIyksek nsuk(
¼10½ vU; izkf/kdkfj;ksa rFkk fudk;ksa ds lkFk ,slh jhfr ls vkSj ,sls iz;kstuksa ds fy, lg;ksx djuk] tks bl vf/kfu;e ds micU/kksa dks izHkkoh cukus ds fy, vko";d gks(
¼11½ izkfof/kd f"k{kk ds lefUor fodkl rFkk rRlEcU/kh izf"k{k.k ds fo'k; eas jkT; ljdkj dks ijke"kZ nsuk(
¼12½ bl vf/kfu;e RkFkk rn~/khu cuk, x, fu;eksa vkSj fofu;eksa ds v/khu vU; leLr dk;Z djuk] tks mlds d`R;ksa dk ;Fkksfpr fuoZgu djus ds fy, vko";d gks( vkSj
¼13½ ,sls vU; drZO;ksa dk ikyu djuk] tks bl vf/kfu;e ;k rn~/khu cuk, x, fu;eksa ;k fofu;eksa ds v/khu ml ij vkjksfir fd, tk;saA 13&& ¼1½ ifj'kn~ dks bl vf/kfu;e ds micU/kksa rFkk rn~/khu cuk, x, fu;eksa ds v/khu jgrs gq,] os lc vf/kdkj] tks bl vf/kfu;e ;k rn~/khu cuk, x, fu;eksa vFkok fofu;eksa ds v/khu mlds dR̀;ksa ds fuoZgu rFkk drZO;ksa ds ikyu ds fy, vko";d gksA ifj'kn~ ds vf/kdkj
¼2½ fo"ks'kr;k rFkk iwokZsDr vf/kdkjksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ifj'kn~ ds fuEufyf[kr vf/kdkj gksaaxs %&
¿¼1½ fdlh ,sls vH;FkhZ dh ijh{kk dks jn~n djuk ;k mlds ijh{kk&Qy dks jksd ysuk ;k mls fdlh Hkkoh ijh{kk eas cSBus ls oftZr dj nsuk] ftls og& ¼d½ ijh{kk eas vuqfpr mik;ksa dk iz;ksx djus dk(
¼[k½ laLFkk vFkok ijh{kk eas izos"k ikus ds fy, izkFkZuk&i= eas dksbZ lR; fooj.k nsus ;k egRoiw.kZ lwpuk vFkok rF; fNikus dk(
114
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 14À ¼x½ ijh{kk eas diV djus vFkok izfr:i.k dk( ¼?k½ mDr ijh{kk eas izos"k ds fu;eksa dk mYya?ku djds ijh{kk eas izos"k ikus dk( ;k
¼³½ ijh{kk ds nkSjku eas fdlh ?kksj vuq"kklughurk dk nks'kh ik;sAÀ
1
¿¼1&v½ fdlh ijh{kk eas ,sls vH;FkhZ ds vad dkV ysuk] ftls og fdlh ijh{kk ds nkSjku eas fdlh vuq"kklughurk dk nks'kh ik;s(À
2
vkSj ¼2½ fdlh ,sls vH;FkhZ dk ijh{kk&Qy jn~n djuk] ¿ftls ogÀ
3
[k.M ¼1½ ds mi[k.Mksa ¼d½ ls ¼?k½ rd eas fn, x, dk;ksZa eas lHkh ;k fdlh dk nks'kh ¿ik;sÀ
3
x;s vFkok ,slk ijh{kk&Qy jn~n djuk] ftldh ?kks'k.kk eas ifj'kn~ }kjk dksbZ ln~Hkkoukiw.kZ Hkwy gks x;h gks %
izfrcU/k ;g gS fd ifj'kn~ dh ln~Hkkoukiw.kZ Hkwy ds dkj.k dksbZ ijh{kk&Qy mldh ?kks'k.kk ds fnuk¡d ls uCcs fnu O;rhr gks tkus ij jn~n u fd;k tk;sxk( ¼3½ vius }kjk lapkfyr ijh{kkvksa ds fy, "kqYd fu;r djuk vkSj mudks olwy djus dh jhfr dh O;oLFkk djuk(
¼4½ fdlh ,slh laLFkk dks lEc) djus ls bUdkj djuk %&
¼d½ tks deZpkjh oxZ] f"k{k.k] lTtk ;k bekjr ds fy, ifj'kn~ }kjk fu/kkZfjr ekun.Mksa dks iwjk ugha djrh ;k mUgsa iwjk djus dh fLFkfr eas ugha gS vFkok mu rd ugha igq¡prh gS( ;k
¼[k½ tks ifj'kn~ }kjk rnFkZ fu/kkZfjr lEc)rk dh "krksZ a dk ikyu ugha djrh ;k mudk ikyu djuk ugha pkgrh(
¼5½ ,slh laLFkk dh lEc)rk okil ysuk] tks deZpkjh oxZ] f"k{k.k] lTtk ;k bekjr ds fy, ifj'kn~ }kjk fu/kkZfjr ekun.Mksa dks iwjk ugha dj ldrh ;k muds vuqlkj O;oLFkk ugha dj ldrh vFkok tks ifj'kn~ ds larks'kkuqlkj lEc)rk dh "krksZa dk ikyu ugha djrh(
¼6½ fu;eksa ;k fofu;eksa ;k ifj'kn~ ds fu.kZ;ksa] vuqns"kksa vFkok funsZ"kksa ds fdlh mYya?ku ds lEcU/k eas lEc) laLFkkvksa ds iz/kkuksa ls izfrosnu ek¡xuk vkSj fu;eksa ;k fofu;eksa ;k ifj'kn~ ds fu.kZ;ksa] vuqns"kksa vFkok funZs"kksa dks dk;kZfUor djus ds fy, ,slh jhfr ls mfpr dk;Zokgh djuk] tks fofu;eksa }kjk fu;r dh tk;(
¼7½ ;g lqfuf"pr djus ds fy, lEc) laLFkk dk fujh{k.k djuk fd fu;r
ikB~;dzeksa dk ;Fkksfpr :Ik ls vuqlj.k fd;k tk;s vkSj f"k{k.k dh lqfo/kkvksa dh ;Fkksfpr O;oLFkk dh tk;s rFkk mudk ;Fkksfpr mi;ksx gks( vkSj
¼8½ mu fo|kfFkZ;ksa dh vf/kdre laLFkk fuf"pr djuk] tks fdlh lEc)
laLFkk esa ikB~;dzeksa ds fy, Hkjrh fd;s tk ldsaA
¼3½ mi/kkjk ¼1½ rFkk ¼2½ esa mfYyf[kr lHkh ekeyksa eas ifj'kn~ dk fu.kZ; vfUre gksxkA
14&& ¼1½ jkT; ljdkj] ifj'kn~ }kjk fd;s x;s ;k mlds }kjk lapkfyr fdlh dke ds fo'k; eas ;k ifj'kn~ ls lEcU/k j[kus okys fdlh ekeys eas vius fopkj ifj'kn~ dks lalwfpr dj ldrh gS vkSj rnqijkUr ifj'kn~ jkT; ljdkj dks mls dk;Zokgh dh lwpuk nsxh] tks mlds lEcU/k eas mlus dh gks ;k djus dk mldk fopkj gksA
jkT; ljdkj ds vf/kdkj
1- mŸkj izns"k vf/kfu;e la0 23] 1966 dh /kkjk 5 ¼1½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 5 ¼2½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 5 ¼3½ }kjk izfrLFkkfirA
115
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 15&17À ¼2½ ;fn ifj'kn~ mfpr le; ds Hkhrj jkT; ljdkj ds larks'kkuqlkj dk;Zokgh u djs ;k dh x;h vFkok dh tkus okyh dk;Zpkgh dh mls lwpuk u ns rks] jkT; ljdkj] ifj'kn~ }kjk fn;s x;s Li'Vhdj.k ;k vH;kosnu ij fopkj djus ds Ik"pkr~] bl vf/kfu;e ds micU/kksa rFkk rn~/khu cuk;s x;s fu;eksa vkSj fofu;eksa ls laxr ,sls funs"k tkjh dj ldrh gS] tks og mfpr le>sA ifj'kn~ mDr funs"kksa dk ikyu mueas mfYyf[kr le; ds Hkhrj djsxh vkSj ;fn og mudk ikyu u djs rks jkT; ljdkj ,slh leLr dk;Zokgh dj ldrh gS] tks og mDr funs"kksa dks dk;kZfUor djus ds fy, vko";d le>sA
¿¼3½ mi/kkjk ¼1½ vkSj ¼2½ eas fdlh ckr ds gksrs gq, Hkh jkT; ljdkj fdlh Hkh vkikrh n"kk eas] ftlds dkj.k mldh jk; eas rkRdkfyd dk;Zokgh djuk vko";d gks] ifj'kn~ dks igys vfHkfn'V fd;s fcuk bl vf/kfu;e ds Li'V micU/kksa ls laxr ,sls dksbZ funs"k tkjh dj ldrh gS ;k ,slh vU; dk;Zokgh dj ldrh gS] tks og mfpr le>sAÀ
1
15&& ¼1½ lHkkifr dks] ifj'kn~ ds v/kh{k.k] fu;a=.k vkSj funs"kksa ds v/khu jgrs gq,] mlds fu.kZ;ksa dks dk;kZfUor djus ds fy, visf{kr lHkh dk;Z djus dk vf/kdkj gksxkA og ,ssls vU; vf/kdkjksa dk iz;ksx rFkk ,sls vU; drZO;ksa dk ikyu djsxk] tks fu;eksa }kjk fu;r fd;s tk;aA
lHkkifr ds vf/kdkj vkSj
drZO;
¼2½ lHkkifr dh /kkjk 18 dh mi/kkjk ¼1½ ds v/khu laxfBr lfefr;ksa ds fu.kZ;ksa ij ifj'kn~ ds v/kh{k.k] fu;a=.k vkSj funs"kksa ds v/khu jgrs gq,] ,sls vkns"k nsus dk vf/kdkj gksxk] tks ifj'kn~ ds vf/kdkj {ks= ds vUrxZr gksa rFkk ftUgsa og mfpr le>sA lHkkifr bl izdkj fn, x, izR;sd vknss"k dh lwpuk ifj'kn~ dh mldh vxyh cSBd es sa nsxkA ¼3½ lHkkifr] ,slh vkikfrd n"kk eas] ftlus mldh jk; eas rkRdkfyd dk;Zokgh +fd;k tkuk visf{kr gks] ifj'kn~ dh {kerk ds vUrxZr vkus okys fdlh Hkh ekeys eas dk;Zokgh dj ldrk gS vkSj bl vf/kfu;e ds micU/kksa rFkk rn~/khu cuk;s x;s fu;eksa vkSj fofu;eksa ds v/khu jgrs gq, fyf[kr vkns"k }kjk ,slh dk;Zokgh dj ldrk gS] tks og vko";d le>s] rnqijkUr lHkkifr rqjUr ifj'kn~ dks] mldh vxyh cSBd eas bl izdkj dh xbZ dk;Zokgh dh lwpuk nsxkA
¼4½ /kkjk 14 dh mi/kkjk ¼3½ ds micU/kksa ds v/khu jgrs gq, ifj'kn~ mi/kkjk ¼2½ vFkok ¼3½ ds v/khu lHkkifr }kjk fn;s x;s vkns"k dh iqf'V dj ldrh gS ;k mls jn~n ;k ifj'dr̀ dj ldrh gS vkSj lHkkifr }kjk dh x;h dk;Zokgh ls mRiUUk gksus okys ekeys ds lEcU/k eas ,sls vU; vkns"k ns ldrh gS] tks b'Vdj ;k vko";d le>h tk;saA ¼5½ /kkjk 14 dh mi/kkjk ¼3½ ds v/khu jkT; ljdkj }kjk dh x;h dksbZ dk;Zokgh ;k fn;k x;k dksbZ vkns"k vfUre gksxk pkgs og fdlh ,sls ekeys ds lEcU/k eas gks] ftl ij lHkkifr }kjk mi/kkjk ¼2½ vFkok ¼3½ ds v/khu dk;Zokgh dh x;h gks vFkok vU; izdkj dk gks vkSj fdlh U;k;ky; eas ml ij vkifÙk ugha dh tk;xh rFkk bl /kkjk ds v/khu lHkkifr ;k ifj'kn~ }kjk fn;s x;s fdlh Hkh vkns"k ij vfHkHkkoh gksxkA
16&& milHkkifr] lHkkifr ds ,sls vf/kdkjksa dk iz;ksx rFkk ,sls drZO;ksa dk ikyu djsxk] tks fu;eksa }kjk fu;r vFkok lHkkifr }kjk izfrfufgr fd;s tk;aA milHkkifr ds vf/kdkj
vkSj drZO;
17&& lfpo] ifj'kn~ dk eq[; iz"kklh gksxk vkSj ifj'kn~ ds v/kh{k.k] fu;aa=.k vkSj funs"kksa ds v/khu jgrs gq,] mlds fu.kZ;ksa ds dk;kZUo;u ds fy, mÙkjnk;h gksxkA og ,sls vU; vf/kdkjksa dk iz;ksx rFkk drZO;ksa dk ikyu djsxk] tks fu;eksa }kjk fu;r fd;s tk;a vkSj fo"ks'k :Ik ls og&
lfpo ds vf/kdkj vkSj
drZO;
1- mŸkj izns"k vf/kfu;e la0 23] 1966 dh /kkjk 6 }kjk izfrLFkkfirA
116
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 18&20À ¼d½ ys[kk izkDdyu rFkk vk;&O;;d ds okf'kZd fooj.k&i= rS;kj djus ds fy, mÙkjnk;h gksxk(
¼[k½ ;g lqfuf"pr djus ds fy, mÙkjnk;h gksxk fd ifj'kn~ dks izfo'V leLr /kujkf"k;k¡ mUgha iz;kstuksa ds fy, [kpZ dh tk;s] ftuds fy, os izfo'V dh x;h gksa(
¼x½ ifj'kn~ dh cSBdksa ds dk;ZoÙ̀k j[kus ds fy, mÙkjnk;h gksxk( ¼?k½ ifj'kn~ dh cSBdksa eas mifLFkr jgus vkSj dk;Zokfg;ksa eas Hkkx ysus dk gdnkj gksxk fdUrq mls ernku djus dk vf/kdkj u gksxkA
18&& ¼1½ ifj'kn~ ¿ikB~;dze lfefr;k¡À
1
,d ijh{kk lfefr] ,d fujh{k.k ,oa lEc)rk lfefr vkSj ,slh vU; lfefr;k¡ laxfBr djsxh] tks fu;eksa ;k fofu;eksa }kjk fu;r dh tk;sA lfpo ,slh izR;sd lfefr dk insu lnL; gksxkA
¼2½ mi/kkjk ¼1½ ds v/khu laxfBr fdlh lfefr eas mrus lnL; vkSj vU; O;fDr gksaxs] ftUgsa ifj'kn~ mleas fu;qDr djsA lfefr dk dk;Zdky vkSj mlds lnL;ksa dh la[;k og gksxh] tks fofu;eksa }kjk fu;r dh tk;sA
lfefr;ksa rFkk milfefr;ksa
dk la?kVu
[ ¼3½ ifj'kn~ dh dksbZ lfefr mrus O;fDr;ksa dks ,slh vof/k ds fy, vuqesfyr dj ldrh gS] tks og mfpr le>s( fdUrq izfrcfU/kr ;g gS fd vuqesfyr lnL;ksa dh la[;k lfefr ds lnL;ksa dh dqy la[;k ds ,d frgkbZ ls vf/kd u gksxhA ¼4½ lfefr dk lnL; ;k mlds }kjk vuqesfyr O;fDr ;FkkfLFkfr] ifj'kn~ ;k lfefr dks fyf[kr :Ik eas lEcksf/kr djds viuk in R;kx ldrk gSA
¼5½ mi/kkjk ¼4½ ds v/khu R;kx&i= nsus ds dkj.k ;k fdlh vU; dkj.k lfefr eas gqbZ fdlh vkdfLed fjfDr dh iwfrZ] ;FkkfLFkfr] mi/kkjk ¼2½ ;k ¼3½ esa O;ofLFkr jhfr ls iqu% fu;qfDr ;k vuqesyu }kjk dh tk;sxhA
¼6½ bl vf/kfu;e ds v/khu fu;qDr lfefr ,sls iz;kstuksa ds fy,] tks fofu;eksa }kjk fu;r fd, tk;a rFkk ,slh vof/k ds fy,] tks ;g mfpr le>s] milfefr;k¡ laxfBr dj ldrh gSA
¿19&& ¼1½ ifj'kn~ lkekU; ;k fo"ks'k vkns"k }kjk ;k rks fcuk "krZ ds vFkok ,slh
"krksZa vkSj ifjlhekvksa ds] ;fn dksbZ gks] ftlds vUrxZr mlds }kjk Lo;a iqufoZyksdu djus dh "krZ Hkh gS] v/khu jgrs gq,] tks vkns"k eas fufnZ'V dh tk;as] bl vf/kfu;e ds v/khu fu;qDr fdlh lfefr dks] bl vf/kfu;e ds v/khu vius mu vf/kdkjksa rFkk drZO;ksa dks izfrfufgr dj ldrh gS] ftUgsa og vko";d le>sA
¼2½ iwokZsDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ifj'kn~ bl vf/kfu;e ds v/khu vius vf/kdkjksa ds iz;ksx] drZO;ksa ds ikyu rFkk dR̀;ksa ds fuoZgu ds nkSjku eas mBus okys fdlh iz"u dks mi;qZDr lfefr dks vfHkfyf[kr dj ldrh gS vkSj tc dHkh bl izdkj dk vfHkns"k fd;k tk; rks ifj'kn~ ml ij fu.kZ; ysus ds iwoZ lfefr ds izfrosnu] flQkfj"kks a rFkk lq>koksa ij fopkj djsxhAÀ
2
ifj'kn~ }kjk lfefr;ksa dks izfrfu/kku vkSj vfHkns"k 20&& ¼1½ bl vf/kfu;e ds micU/kksa rFkk rn~/khu cuk, x, fu;eksa vkSj fofu;eksa ds v/khu jgrs gq, ifj'kn~ ds leLr fu.kZ; mlds }kjk ;Fkkfof/k ikfjr ladYi }kjk fd;s tk,axs vkSj lHkkifr ds ;k ifj'kn~ }kjk rnFkZ izkf/kdr̀ vU; lnL; ds] gLrk{kj ls izekf.kr fd;s tk;saxsA
ifj'kn~ ds vkns"kksa rFkk
vU; dkj.kksa dk
izek.khdj.k
1- mŸkj izns"k vf/kfu;e la0 23] 1966 dh /kkjk 7 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 8 }kjk izfrLFkkfirA
117
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 21&22 dÀ ¼2½ ifj'kn~ dh vksj ls fu'ikfnr leLr dkj.k] ifj'kn~ ds lfpo ds ;k ifj'kn~ }kjk rnFkZ izkf/kdr̀ vU; vf/kdkjh ds gLrk{kj ls izekf.kr fd, tk,axsA 21&& ¼1½ izR;sd dsUnzh; v/kh{kd vkSj izR;sd vHkh{kd ifj'kn~ }kjk lapkfyr ijh{kk dh vof/k eas rFkk ,slh ijh{kk ds izkjEHk gksus ds iwoZ ,d ekl rd vkSj ,slh ijh{kk lekIr gksus ds rqjUr Ik"pkr~ nks ekl rd bf.M;u ihuy dksM dh /kkjk 21 ds vFkZ eas ifCyd losZUV ¼yksd lsod½ le>s tk;saxsA
¿¼2½ dsUnz ds fdlh v/kh{kd ;k vHkh{kd ij mi/kkjk ¼1½ eas mfYyf[kr vof/k eas vkdze.k ;k vkijkf/kd cy iz;ksx djus dks yksd lsod ds d`R;ksa ds fuoZgu eas LoSPN;k ck/kk Mkyuk le>k tk,xk] tks Hkkjrh; n.M lafgrk dh /kkjk 186 ds v/khu n.Muh; gksxk vkSj og dksM vkWQ fdzfeuy izkslhtj] 1898 eas] fdlh ckr ds gksrs gq, Hkh] laKs; vijk/k gksxkAÀ
1
dsUnz v/kh{kd rFkk vHkh{kd yksd lsod gksaxs 22&& ¼1½ jkT; ljdkj] foKfIr }kjk vkSj xtV eas iwoZ izdk"ku ds Ik"Pkkr~ bl vf/kfu;e ds iz;kstukas dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA ¼2½ iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa eas fuEufyf[kr dh O;oLFkk dh tk ldrh gS %&
¿¼d½ /kkjk ¼4½ [k.M ¼7½] ¼14½ vkSj ¼15½ eas mfYyf[kr lnL;ksa ds vkorZu dh jhfr vkSj mudh inkof/kÀ
2
fu;e cukus dk vf/kdkj ¼[k½ ifj'kn~ lfefr;ksa vkSj milfefr;ksa ds lnL;ksa vkSj mueas vuqesfyr O;fDr;ksa dks ns; ;k=k HkŸkksa dh njsa vkSj muds Hkqxrku dh jhfr(
¼x½ ifj'kn~] lHkkifr milHkkifr vkSj lfpo ds vfrfjDr vf/kdkj] drZO; vkSj dR̀;( vkSj
¼?k½ dksbZ vU; fo'k;] tks bl vf/kfu;e ds v/khu fu;eksa }kjk fu;r fd;k tkuk gks ;k fu;r fd;k tk ldsA
¼3½ bl vf/kfu;e ds v/khu cuk, x, leLr fu;e] cuk, tkus ds Ik"pkr~ ;Fkk"kD;
"kh?kz] jkT; fo/kku&e.My ds izR;sd lnu ds le{k tc mldk l= gks jgk gks] mlds ,d l= ;k ,dkf/kd vkuqdzfed l=ksa esa dqy pkSng fnu rd j[ks tk;saxs vkSj tc rd fd dksbZ okn dk fnukad fu/kkZfjr u fd;k tk;] xtV eas izdk"ku ds fnukad ls] ,sls ifj'dkj ;k vfHk"kwU;u ¼annulment½ ds v/khu jgrs gq,] izHkkoh gksaxs] tks fo/kku e.My ds nksuksa lnu djus ds fy, lger gksa] fdUrq bl izdkj dk dksbZ ifj'dkj ;k vfHk"kwU;u fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij izfrdwy izHkko u MkysxkA
¿22&d&& ¼1½ fdlh fof/k] ys[; ;k fMxzh ;k U;k;ky; ds fdlh vkns"k ;k vU; lays[k eas fdlh ckr ds gksrs gq, Hkh] izR;sd laLFkk ds fy, pkgs og mŸkj izns"k izkfof/kd f"k{kk ¼la"kks/ku½ vf/kfu;e] 1974 ds izkjEHk gksus ds iwoZ vFkok mlds Ik"pkr~ lEc) gqvk gks] ,d iz"kklu ;kstuk gksxhA
iz"kklu ;kstuk
¼2½ iz"kklu ;kstuk eas vU; ckrksa ds lkFk&lkFk ,slh izcU/k lfefr laxfBr djus dh O;oLFkk gksxh] ftlesa lEc) laLFkk ds dk;Zdykiksa dk izcU/k rFkk lapkyu djus dk izkf/kdkj fufgr gksxkA
1- mŸkj izns"k vf/kfu;e la0 23] 1966 dh /kkjk 9 }kjk /kkjk 21 dh la[;k cny dj mls mldh mi/kkjk ¼1½ dj fn;k x;k vkSj mi/kkjk ¼2½ c<+k nh xbZA
2- mi;qZDr dh /kkjk 10 }kjk izfrLFkkfirA
118
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 22 [k&22 xÀ ¼3½ lEc) laLFkk dk iz/kkukpk;Z izcU/k lfefr dk insu lnL; gksxk] ftls er nsus dk vf/kdkj gksxkA
¼4½ lEc) laLFkk dk iz/kkukpk;Z ml n"kk eas izcU/k lfefr dh cSBd eas u rks mifLFkr gksxk vkSj u er nsus ds vius vf/kdkj dk iz;ksx djsxk] tc dHkh mlds O;fDrxr vkpj.k ls lEcfU/kr vkjksi ij fopkj foe"kZ fd;k tk jgk gksA ¼5½ iz"kklu ;kstuk eas] fdUgha fofu;eksa ds v/khu jgrs gq,] lEc) laLFkk ds iz/kkukpk;Z vkSj izcU/k lfefr dh viuh&viuh "kfDr;ksa] drZO;ksa rFkk d̀R;ksa dk Hkh o.kZu gksxkA
¼6½ ;fn ,d ls vf/kd lEc) laLFkk ,d gh fudk; ;k izkf/kdkjh }kjk vuqjf{kr gks rks izR;sd ,slh laLFkk ds fy,] tc rd fdlh oxZ dh lEc) laLFkkvkssa ds fy, fofu;eksa eas vU;Fkk O;oLFkk u dh xbZ gks] ,d iF̀kd lfefr gksxhA
¼7½ izR;sd lEc) laLFkk dh iz"kklu ;kstuk funs"kd ds vuqeksnuk/khu gksxh vkSj ,slh ;kstuk eas funs"kd ds fyf[kr iwoZ vuqeksnu ds fcuk fdlh le; u rks dksbZ la"kks/ku vkSj u dksbZ ifjorZu fd;k tk,xkA
¼8½ izR;sd lEc) laLFkk dk izcU/k bl /kkjk vkSj /kkjk 22&[k rFkk 22&x ds v/khu rFkk muds vuqlkj cukbZ xbZ iz"kklu ;kstuk ds vuqlkj fd;k tk;xkA 22&[k&& ¼1½ mŸkj izns"k izkfof/kd f"k{kk ¼la"kks/ku½ vf/kfu;e] 1974 ds izkjEHk gksus ds fnukad dks igys ls gh lEc) laLFkk dh n"kk eas iz"kklu ;kstuk dk ,d izk:Ik mDr izkjEHk ls N% ekl ds Hkhrj /kkjk 22&x ds vuqlkj rS;kj fd;k tk;xk vkSj funs"kd dks mlds vuqeksnu ds fy, izLrrq fd;k tk;xk rFkk vU; lHkh ekeyksa eas lEc)rk ds fy, vkosnu i= ds lkFk izLrqr fd;k tk;xkA
vof/k] ftlds Hkhrj
izdk"ku ;kstuk izLrqr
dh tk;xh
¼2½ ;fn dksbZ ,slh laLFkk] tks mŸkj izns"k izkfof/kd f"k{kk ¼la"kks/ku½ vf/kfu;e] 1974 ds izkjEHk gksus ds le; igys ls gh lec) gks] O;ofLFkr vof/k ds Hkhrj mi/kkjk ¼1½ ds micU/kksa dk vuqikyu djus eas pwd djrh gS rks funs"kd ,slh laLFkk dh ,d uksfVl Hkstsxk] ftleas mlls rhu ekl dks vxzsŸkj vof/k ds Hkhrj iz"kklu ;kstuk izLrqr djus dh vis{kk dh tk;xh %
izfrcU/k ;g gS fd c<+kbZ xbZ vof/k dh lekfIr ds iwoZ lEc) laLFkk }kjk vH;kosnu fn, tkus ij funs"kd Lofoosd ls] vof/k dks vxzsŸkj rhu ekl ds fy, c<+k ldrk gSA ¼3½ ;fn ;kstuk vuqer le; ds Hkhrj izLrqr u dh tk; rks funs"kd /kkjk 22&?k dh mi/kkjk ¼3½ ds [k.M ¼2½ ;k ¼[k½ ds vuqlkj dk;Zokgh djsxkA
22&x&& ¼1½ iz"kklu ;kstuk dk vuqeksnu djus ds fy, fl)kUrksa dks fu;af=r djus okys fofu;eksa ds v/khu jgrs gq,] funs"kd ,slh le;kof/k ds Hkhrj] tSlh fofu;eksa eas fufnZ'V dh tk; ;k rks /kkjk 22&[k ds v/khu izLrqr dh xbZ iz"kklu ;kstuk ds izk:Ik dk vuqeksnu djsxk ;k mleas fdlh ifjorZu vFkok ifj'dkj dk lq>ko nsxkA iz"kklu ;kstuk ds izk:Ik
dk vuqeksnu
¼2½ ;fn funs"kd mi/kkjk ¼1½ ds v/khu iz"kklu ;kstuk ds izk:Ik eas fdlh ifj'dkj dk lq>ko ns rks og mlds fy, vius dkj.kksa dks crkrs gq,] mldh ,d izfr lEc) laLFkk dks Hkstsxk vkSj ,slh laLFkk dks] ,slh le;kof/k ds Hkhrj] tSlh fofu;eksa eas fufnZ'V dh tk;] vH;kosnu nsus dk volj nsxk %
119
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 22&?kÀ izfrcU/k ;g gS fd ;fn funs"kd fofu;eksa eas fufnZ'V le;kof/k ds Hkhrj ;kstuk ds izk:Ik eas fdlh ifjorZu ;k ifj'dkj dk lq>ko u ns rks ;kstuk dk izk:Ik vuqeksfnr le>k tk;xkA
¼3½ funs"kd mi/kkjk ¼2½ ds micU/kksa ds vuqlkj fn, x, fdlh vH;kosnu ij fopkj djsxk vkSj iz"kklu ;kstuk dk vuqeksnu mlds ewy :Ik eas vFkok mDr mi/kkjk ds v/khu lq>k, x, ifj'dkj ds jgrs gq, vFkok fdlh vU; ifj'dkj ds lkFk] tks mls Bhd vkSj mfpr izrhr gks] dj ldrk gS %
izfrcU/k ;g gS fd ;fn funs"kd iz"kklu ;kstuk eas fdlh u;s ifj'dkj dk izLrko djs rks og lEc) laLFkk dks ,slh le;kof/k ds Hkhrj] tSlh fofu;eksa eas fufnZ'V gks] vH;kosnu nsus dk volj nsxkA
22&?k&& ¼1½ funs"kd fdlh lEc) laLFkk dk le;≤ ij fujh{k.k djk ldrk gSA
lEc) laLFkk dk fujh{k.k
rFkk =qfV;ksa dk fujkdj.k
¼2½ funs"kd fujh{k.k ds le; vFkok vU; izdkj ls ikbZ xb fdlh =qfV ;k deh dk fujkdj.k djus ds fy, fdlh lEc) laLFkk ds izcU/kra= dks funs"k ns ldrk gSA ¼3½ ;fn izcU/kra= mi/kkjk ¼2½ ds v/khu fn, x, fdlh funs"k dk vuqikyu djus eas pwd djs rks funs"kd] izcU/kra= }kjk fn, x, fdlh Li'Vhdj.k ;k vH;kosnu ij] ;fn dksbZ gks] fopkj djus ds Ik"pkr~ &
¼d½ lEc)rk okil ysus ds fy, ekeyk ifj'kn~ dks vfHkfn'V dj ldrk gS( ;k ¼[k½ mi/kkjk ¼4½ ds v/khu lEc) laLFkk ds fo:) dk;Zokgh djus ds fy, jkT; ljdkj dks flQkfj"k dj ldrk gSA
¼4½ ;fn mi/kkjk ¼3½ ds [k.M ¼[k½ eas vfHkfn'V flQkfj"k ds izkIr gkssus ij jkT; ljdkj dk ;g lek/kku gks tk; fd laLFkk ds fgr esa ;g vko";d gS fd ml laLFkk dk izcU/k fdlh izkf/kdr̀ fu;U=d dks lkSai fn;k tk; rks jkT; ljdkj] vkns"k }kjk ,slh vof/k ds fy,] tks vkns"k eas fofufnZ'V dh tk; ,d izkf/kdr̀ fu;U=d fu;qDr dj ldrh gS vkSj og izkf/kdr̀ fu;U=d izcU/k lfefr ;k vU; fdlh Hkh O;fDr dks vioftZr dj laLFkk dk izcU/k] ftlds vUrxZr laLFkk dh vFkok mleas fufgr Hkwfe] Hkou] fuf/k rFkk vU; ifjlEifÙk;k¡ Hkh gSa] vius gkFk eas ys ldrk gS vkSj tc dHkh izkf/kdr̀ fu;U=d bl izdkj izcU/k vius gkFk eas ys] tks mls dsoy ,sls fucZU/kuksa ds v/khu jgrs gq,] ftUgsa jkT; ljdkj vkjksfir djs] laLFkk ds izcU/k ds lEcU/k eas ,slh lHkh "kfDRk;k¡ rFkk izkf/kdkj gksaxs] tks izcU/k lfefr dks gksrs ;fn bl mi/kkjk ds v/khu dksbZ vkns"k fn;k x;k gksrkA
¼5½ ,d vof/k] ftlds fy, mik/kjk ¼4½ ds v/khu dksbZ vkns"k fn;k tk ldrk gS] izFker% ,d o'kZ ls vf/kd u gksxh %
izfrcU/k ;g gS fd ;fn jkT; ljdkj dh ;g jk; gks fd laLFkk dk leqfpr izcU/k cuk, j[kus ds mn~ns"; ls ,slk djuk b'Vdj gS rks og le;≤ ij vknss"k ds izorZu dks ,d ckj eas ,d o'kZ ls vuf/kd ,slh vof/k ds fy,] tSlk fofufnZ'V djs] c<+k ldrh gS fdUrq bl izdkj vkns"k ds izorZu dh dqy vof/k] ftlds vUrxZr mi/kkjk ¼4½ ds v/khu izkjfEHkd vkns"k eas fufnZ'V vof/k Hkh gS] ik¡p o'kZ ls vf/kd u gks %
vxzsÙkj izfrcU/k ;g gS fd ;fn mDr ik¡p o'kZ dh vof/k dh lekfIr ij laLFkk dh fof/kiwoZd la?kfVr dksbZ izcU/k lfefr u gks rks izkf/kdr̀ fu;a=d izcU/k vius gkFk eas rc rd djsxk tc rd fd jkT; ljdkj dk ;g lek/kku u gks tk; dh izcU/k lfefr fof/kiwoZd la?kfVr gks xbZ gS %
120
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 22³&22pÀ vxzsÙkj izfrcU/k ;g gS fd jkT; ljdkj mi/kkjk ¼4½ ;k bl mi/kkjk ds v/khu fn, x, fdlh vkns"k dks fdlh le; fo[kf.Mr dj ldrh gSA
¼6½ dksbZ vkns"k] tks mi/kkjk ¼4½ ds v/khu izkf/kdr̀ fu;a=d fu;qDr fd;k tk;] lkSais x, drZO;ksa dk ikyu djus eas vius }kjk ln~Hkkouk ds fd;s x;s dR̀;ksa ds fy, oS;fDrd :Ik ls mÙkjnk;h u gksxkA
¼7½ mi/kkjk ¼4½ ds v/khu fn;k x;k dksbZ vkns"k ;k funs"k laLFkk ds izcU/k rFkk fu;U=.k ¼ftlds vUrxZr dksbZ iz"kklu ;kstuk Hkh gS½ ls lEcfU/kr vFkok laLFkk dh ;k mleas fufgr fdlh lEifÙk ls lEcfU/kr fdlh vU; vf/kfu;fefr ;k lays[k eas rRlEcU/kh dksbZ vlaxr ckr vUrfoZ'V gksus ij Hkh izHkkoh gksaxsA
¼8½ mi/kkjk ¼3½ ds [k.M ¼d½ ds v/khu lEc)rk okil ysus ds fy, ifj'kn~ }kjk fn, x, fdlh vkns"k vkSj mi/kkjk ¼4½ ds v/khu fn, x, fdlh vkns"k ij fdlh U;k;ky; eas dksbZ vkifÙk ugha dh tk;sxhA
¼9½ bl /kkjk }kjk iznÙk "kfDRk;k¡ fdlh vU; fof/k ds v/khu jkT; ljdkj ;k izkf/kdr̀ fu;U=d dks iznÙk fdUgha "kfDRk;ksa ds vfrfjDr gkasxh vkSj mudk vYihdj.k djus okyh u gkssxhA
22&³&& ¼1½ iz/kkukpk;Z ds :Ik esa fu;qDr fd, tkus ds fy, rFkk v/;kidksa dh vgZrk,a fofu;eksa }kjk fu/kkZfjr dh tk,xh %
v/;kidkas dh fu;qfDr
izfrcU/k ;g gS fd ifj'kn~] funs"kd dh fjiksVZ ij fopkj djus ds Ik"pkr~ fdlh O;fDr dks mlds vuqHko] f"k{kk rFkk vU; miyfC/k;ksa dks /;ku eas j[krs gq, U;wure vgZrkvksa dh vis{kkvksa ls NwV ns ldrh gSA
¼2½ izR;sd lEc) laLFkk eas v/;kid ds :Ik eas fu;qfDRk ds fy, vH;fFkZ;ksa dk p;u djus ds iz;kstukFkZ ,d p;u lfefr la?kfVr dh tk;xh] ftleas ,slh laLFkk dk v/;{k mldk insu lnL; gksxkA
¼3½ fdlh lEc) laLFkk ds iz/kkukpk;Z dk p;u djus ds fy, blh izdkj rhu lnL;ksa dks ,d p;u lfefr gksxh] ftleas ls ,d O;fDr mi/kkjk ¼4½ eas vfHkfn'V laHkkxh; isuy eas ls izcU/k lfefr }kjk pquk x;k ,slk O;fDr gksxk] tks ml ftys dk u gks] tgk¡ lEc) laLFkk fLFkr gksA
¼4½ funs"kd] mi/kkjk ¼3½ eas vfHkfn'V p;u lfefr eas uke fufnZ'V lnL;ksa ds :Ik eas dk;Z djus ds fy, izR;sd laHkkx ds fufeÙk O;fDRk;ksa dk ,d iSuy cuk;sxkA ¼5½ mi/kkjk ¼2½ rFkk ¼3½ eas vfHkfn'V p;u lfefr dk la?kVu mldh cSBdksa eas dk;Z lapkyu] laHkkxh; iSuyksa dk rS;kj fd;k tkuk rFkk vU; fo'k; fofu;eksa }kjk fofu;fer gksaxsA
22&p&& ¼1½ ,rn~Ik"pkr~ fufnZ'V micU/kksa ds v/khu jgrs gq, dksbZ Hkh O;fDr fdlh lEc) laLFkk eas iz/kkukpk;Z ;k v/;kid ds :Ik eas rc rd fu;qDr ugha fd;k tk;xk tc rd fd &&
iz/kkukpk;Z rFkk v/;kid
ds p;u dh izfdz;k
¼d½ fofu;eksa eas fu/kkZfjr vgZrk,a mlds ikl u gksa vFkok ls /kkjk 22&d dh mi/kkjk ¼1½ ds v/khu ,slh vgZrkvksa ls NwV u nh xbZ gks]
¼[k½ mlds fy, mDRk /kkjk dh mi/kkjk ¼2½ ;k mi/kkjk ¼3½] tSlh Hkh n"kk gks] ds v/khu la?kfVr p;u lfefr }kjk flQkfj"k u dh xbZ gks vkSj funs"kd }kjk mldk vuqeksnu u fd;k x;k gks %
121
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 22&NÀ izfrcU/k ;g gS fd ;fn funs"kd dk ;g lek/kku gks tk; fd fdlh lEc) laLFkk ds fy, dksbZ ,slk vH;FkhZ] tks fofu;eksa }kjk fu/kkZfjr lHkh vgZrk,a j[krk gks] fu;qfDRk ds fy, miyC/k ugha gS rks og lEc) laLFkk dks ,d o'kZ ls vuf/kd vof/k ds fy, dksbZ mi;qDr O;fDr vLFkk;h :Ik ls lsok;ksftr djus dh vuqKk ns ldrk gS % vxzsÙkj izfrcU/k ;g gS fd ,d o'kZ dh ,slh vof/k funs"kd ds iwokZuqeksnu ls c<+kbZ tk ldrh gS %
izfrcU/k ;g Hkh gS fd NqV~Vh dh fjfDr vFkok lEc) laLFkk ds l= ds fdlh Hkkx ds fy, gksus okyh fdlh fjfDr dh n"kk eas dksbZ iz/kkukpk;Z ;k v/;kid fu;qDr djuk izcU/k lfefr ds fy, fof/kiw.kZ gksxk vkSj ml n"kk eas ,slh fu;qfDr dh lwpuk funs"kd dks rRdky nh tk;xhA
¼2½ pqus x;s vH;FkhZ dk uke vuqeksnu ds fy, funs"kd dks lwph ds lkFk Hkstk tk;sxk] ftleas mu lHkh vH;fFkZ;ksa ds] ftUgksaus p;u ds fy, vkosnu&i= fn;k gks] uke] vgZrk;as rFkk ,ssls vU; C;kSjs gksaxs] tks fofu;eksa }kjk fu/kkZfjr fd;s tk;saA ¼3½ funs"kd] mi/kkjk ¼2½ eas mfYyf[kr laxr i=kfn dh izkfIr ds nks lIrkg ds Hkhrj viuk fu.kZ; nsxkA ,slk u djus ij ;g le>k tk;sxk fd vuqeksnu ns fn;k x;k gSA ¼4½ ;fn funs"kd mi/kkjk ¼1½ ds v/khu izLrkfor fdlh uke dk vuqeksnu mu dkj.kksa ls] tks vfHkfyf[kr fd;s tk;saxs u djs rks izcU/k&ra= vuuqeksnu dh izkfIr ds rhu lIrkg ds Hkhrj mlds fo:) jkT; ljdkj dks vH;kosnu ns ldrk gS] ftldk ml fo'k; eas fu.kZ; vfUre gksxkA
¼5½ ;fn mi/kkjk ¼2½ ds v/khu nh x;h flQkfj"k] vuuqeksfnr dj nh xbZ gks vkSj mi/kkjk ¼4½ ds v/khu izcU/kra= dk vH;kosnu] ;fn dksbZ gks] vLohdkj dj fn;k x;k gks rks p;u lfefr /kkjk 22&³ rFkk bl /kkjk eas O;ofLFkr jhfr ls vuqeksnu ds fy, nwljs uke dk p;u vkSj flQkfj"k djus dh dk;Zokgh djsxhA
¼6½ ;fn mi/kkjk ¼5½ ds v/khu fd;k x;k p;u iqu% vuuqeksfnr dj fn;k tk; vkSj vuuqeksnu ds fo:) vH;kosnu] ;fn dksbZ gks] Lohdkj u fd;k x;k gks rks funs"kd fjfDr ds fy, vkosnu&i= nsus okys vH;fFkZ;ksa dh lwph eas ls fdlh Hkh vgZrk izIr O;fDr dks fu;qDr dj ldrk gS vkSj ,slh fu;qfDr vfUre gksxhA
22&N&& ¼1½ dksbZ iz/kkukpk;Z ;k v/;kid] funs"kd dh fyf[kr iwoZ vuqKk ds fcuk] u rks lsok ls mUeqDr ;k gVk;k ;k inP;qr fd;k tk ldrk gS] u iafDrP;qr fd;k tk ldrk gS] u mldh miyfC/k;ksa eas dksbZ deh dh tk ldrh gS vkSj u ml ij lsok lekIr djus dh uksfVl rkehy dh tk ldrh gSA funs"kd dk fu.kZ; ,slh vof/k ds Hkhrj] ftldh O;oLFkk fofu;eksa }kjk dh tk;] lalwfpr fd;k tk;sxkA
v/;kidksa dh inP;qfr ;k
gVk;k tkuk vkfn
¼2½ funs"kd n.M dk vuqeksnu ;k vuuqeksnu dj ldrk gS vFkok mls ?kVk ;k c<+k ldrk gSA ;k izcU/k&ra= }kjk izfrLFkkfir lsok dh lekfIr dh uksfVl dk vuqeksnu ;k vuuqeksnu dj ldrk gS %
izfrcU/k ;g gS fd fdlh n.M dh n"kk eas vkns"k nsus ds iwoZ] funs"kd iz/kkukpk;Z ;k v/;kid dks uksfVl dh izkfIr ds nks lIrkg ds Hkhrj og dkj.k crkus dk volj nsxk fd izLrkfor n.M dk vuqeksnu D;ksa u dj fn;k tk;A
¼3½ bl /kkjk dh dksbZ ckr fdlh tk¡p ds fopkjk/khu jgus ds nkSjku vFkok mldks /;ku eas j[krs gq, fuyEcu ds fdlh vkns"k ij ykxw u gksxhAÀ
1
1- mŸkj izns"k vf/kfu;e la0 35] 1974 dh /kkjk 4 }kjk Ck<+k, x;sA
122
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 23À 23&& ¼1½ ifj'kn~ bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, blds micU/kksa rFkk rn~/khu cuk;s x;s fu;eksa ls lqlaxr fofu;e cuk ldrh gS vkSj mls jkT; ljdkj ds vuqeksnukFkZ Hkst ldrh gSA jkT; ljdkj fofu;ekas dk vuqeksnu ;k mleas ifj'dkj ;k ifjorZu dj ldrh gSA jkT; ljdkj }kjk ;Fkk vuqeksfnr fofu;e xtV eas izdkf"kr fd;s tk;saxss vkSj izdk"ku ds fnukad ls izHkkoh gksaxs] fdUrq ;fn dksbZ fnukad fufnZ'V fd;k tk;s rks ml fnukad ls] izHkkoh gksaxsA
fofu;e cukus dk
vf/kdkj
¼2½ iwoksZDr vf/kdkjksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] fofu;eksa eas fuEufyf[kr dh O;oLFkk dh tk ldrh gS %&
¼d½ bl vf/kfu;e ds v/khu la?kfVr lfefr;ksa rFkk mi&lfefr;ksa dh fu;qfDr] la?kVu] vf/kdkj vkSj drZO;(
¼[k½ izek.k&i= rFkk fMIyksek iznku djus dh jhfr vkSj "krsZa(
¼x½ laLFkkvksa dks lEc) djus dh "krsZa(
¼?k½ izek.k&i=ksa rFkk fMIykseksa ds fufeŸk ijh{kkvksa ds fy, fu;r fd;s tkus okys ikB~;dze(
¼³½ os "krsZ] ftuds v/khu vH;FkhZ ifj'kn~ dh ijh{kkvksa eas cSB ldsaxs vkSj izek.k&i= rFkk fMIyksek ikus ds ik= gksaxs(
¼p½ ifj'kn~ dh ijh{kkvksa eas cSBus ds fy, "kqYd vkSj mudh olwyh dh jhfr( ¼N½ ijh{kkvksa dk lapkyu(
¼t½ ifj'kn~ dh ijh{kkvksa ds lEcU/k eas ijh{kdksa] iz"u&i= ifj'dkjdk sa] rqyukdkjksa] ifjfujh{kdksa] lkfj.khdkjksa] dsUnz fujh{kdksa] dsUnz fujh{kdksa] dsUnz ds v/kh{kdksa rFkk v/kh{kdksa dh fu;qfDr vkSj muds vf/kdkj rFk drZO; rFkk mlds ikfjJfed dh njsa(
¼>½ lEc)rk izkIr djus dj bPNqd laLFkkvksa ds fy, vko";d bekjrksa]
ftuds vUrxZr muls lEc) Hkwfe Hkh gS] lTtk rFkk midj.k ds ekun.M(
¿¼´½ lEc) laLFkkvksa ds v/;kid vkSj xSj v/;kid oxZ ds lnL;ksa dh
vgZrk;sa] lsok dh "krsZa] osrudze rFkk la[;k(À
1
¼V½ ifj'kn~ }kjk lapkfyr ijh{kkvksa ds Qy izdkf"kr djuk( ¼B½ lEc) laLFkk eas HkrhZ ds fy, fo|kfFkZ;ksa dh U;wure "kSf{kd rFkk vU; vgZrk,a(
¼M½ lEc) laLFkkvksa eas fo|kfFkZ;ksa dh HkrhZ(
¼<½ ;g lqfuf"pr djus ds fy, lEc) laLFkkvksa dk fujh{k.k djuk fd fu;r ikB~;dzeksa dk ;Fkksfpr :Ik ls vuqlj.k fd;k tk; vkSj f"k{k.k dh lqfo/kkvksa dh ;Fkksfpr O;oLFkk dh tk; rFkk mudk ;Fkksfpr mi;ksx gks( ¼.k½ os ifjfLFkfr;k¡] ftueas vH;FkhZ dks ifj'kn~ dh ijh{kk eas cSBus ;k lEc) laLFkk eas ikB~;&dze iwjk djus dh vuqefr u nh tk;s(
¼r½ ifj'kn~ }kjk lapkfyr ijh{kk ds Qy dks jksduk ;k jn~n djuk rFkk ifj'kn~ }kjk lapkfyr ijh{kk dks fdlh vH;FkhZ ds lEcU/k eas jn~n djuk( ¼Fk½ os ifjfLFkfr;k¡] ftuds v/khu fdlh laLFkk dh lEc)rk okil yh tk;s ;k mls lEc) djus ls bUdkj fd;k tk;(
1- mŸkj izns"k vf/kfu;e la0 35] 1974 dh /kkjk /kkjk 5¼1½ }kjk izfrLFkkfir vkSj lnSo ls izfrLFkkfir le>k tk;A
123
¿mÙkj izns"k izkfof/kd f"k{kk vf/kfu;e] 1962À ¿/kkjk 24&25À ¼n½ dsUnz dk fujh{k.k djuk( ¿***À1
¿¼n d½ iz/kkukpk;Z rFkk izcU/k lfefr dh "kfDr;k¡] drZO; vkSj dR̀;( ¼n [k½ fl)kUr] ftlds vUrxZr fdlh iz"kklu ;kstuk dk vuqeksnu fd;k tk ldrk gS(
¼n x½ le;kof/k] ftleas /kkjk 22&x dh mi/kkjk ¼2½ ds v/khu funs"kd dks vH;kosnu fn;k tk ldrk gS(
¼n ?k½ le;kof/k] ftldh lekfIr ij fdlh iz"kklu ;kstuk ds izk:Ik dks /kkjk 22&x dh mi/kkjk ¼2½ ds izfrcU/kkRed [k.M ds v/khu funs"kd }kjk vuqeksfnr fd;k x;k le>k tk;xk(
¼n ³½ le;kof/k] ftleas /kkjk 22&x dh mi/kkjk ¼3½ ds izfrcU/kkRed [k.M ds v/khu fdlh lEc) laLFkk }kjk vH;kosnu fd;k tk ldrk gS( ¼n p½ /kkjk 22&[k dh mi/kkjk ¼2½ rFkk mi/kkjk ¼3½ eas vfHkfn'V p;u lfefr dk la?kVu] mudh cSBdksa eas dk;Z lapkyu vkSj lEHkkxh; iSuyksa dk rS;kj fd;k tkuk(
¼n N½ /kkjk 22&p dh mi/kkjk ¼2½ ds v/khu funs"kd dks vxzlkfjr fd;s tkus okys fooj.k(
¼n t½ lEc) laLFkkvksa ds iz/kkukpk;ksZa rFkk v/;kidksa dh fu;qfDr vkSj lsok dh "krksZa ls lEcfU/kr leLr fo'k;(À
2
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ladze.kdkyhu micU/k
124
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¼2½ izkfof/kd f"k{kk cksMZ ds ps;jeSu rFkk okbl&ps;jeSu dks dze"k% /kkjk 4 ds v/khu fu;qDr lHkkifr }kjk rFkk mi&lHkkifr ml le; rd le>k tk;xk tc rd fd mDRk /kkjk ds vuqlkj] ;FkkfLFkfr] lHkkifr vFkok mi&lHkkifr dh fu;qfDr ugha gks tkrh( ¼3½ izkfof/kd f"k{kk cksMZ dh ikB~;&iqLrd rFkk ikB~;&p;kZ lfefr] Ikjh{kk lfefr] ijh{kk&Qy lfefr rFkk fujh{k.k ,oa lEc)rk lfefr eas ls izR;sd ml le; rd /kkjk 18 ds v/khu la?kfVr lfefr ds :Ik eas dk;Z djsxh tc rd fd ml /kkjk ds v/khu rRlǹ"k lfefr la?kfVr ugha gks tkrh vkSj lfefr ds bl izdkj la?kfVr gks tkus ij izkfof/kd f"k{kk cksMZ dh rRln"̀k lfefr fo?kfVr gks tk;xh(
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26&& jkT; ljdkj] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus eas mRiUu gksus okyh fdlh dfBukbZ dks nwj djus ds fy,] bl vf/kfu;e ds izkjEHk gksus ds ckn ,d o'kZ dh vof/k ds nkSjku eas fdlh ,sls fo'k; dk vkns"k }kjk fofu;eu dj ldrh gS] tks bl vf/kfu;e ds v/khu fu;e vFkok fofu;e }kjk fofu;fer gksrk gS] Hkys gh bl vf/kfu;e eas dksbZ vU; ckr nh gksA
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125
THE UTTAR PRADESH PRAVIDHIK SHIKSHA ADHINIYAM, 1962
1
[U. P. ACT NO. XVII of 1962]
Amended by- U. P. Act no. XXIII of 1966 U. P. Act no. XXXV of 1974. [Passed in Hindi by the Uttar Pradesh Legislative Council on September 18, 1962 and by the Uttar Pradesh Legislative Assembly on November 1, 1962 and again passed by the Uttar Pradesh Legislative Council, with amendments made by Uttar Pradesh Legislative Assembly on November 5, 1962.
Received the assent of the Governor on November 23, 1962 under Article 200 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary, dated November 30, 1962.]
AN
ACT
to provide for the Establishment and Constitution of a Board of Technical Education in Uttar Pradesh and for matters connected therewith. It is hereby enacted in the Thirteenth Year of the Republic of India as follows :--
Short title and
extent
1- (1) This Act may be called the Uttar Pradesh Pravidhik Shiksha Adhiniyam,
1962.
(2) It shall extend to the whole of Uttar Pradesh. Definitions 2- In this Act, unless there is anything repugnant in the subject or context--
(a) "affiliated institution" means an institution affiliated to the Board in respect of any course or courses of study in accordance with the provisions of the Act or the regulations made thereunder ;
(b) "Board" means the Uttar Pradesh Pravidhik Shiksha Parishad (Board of Technical Education, Uttar Pradesh) established under section 3 ;
(c) "bye-laws" means the bye-laws made under section 24 ;
(d) "centre" means the institution or the place fixed by the Board for the purpose of holding its examinations and includes the premises attached or appurtenant thereto;
(e) "certificate" means the certificate awarded by the Board to a person for successfully completing in an affiliated institution such courses of study as may from time to time be prescribed by regulations ;
(f) "Chairman" means the Chairman of the Board appointed by the State Government under section 4 ;
(g) "diploma" means a diploma awarded by the Board to a person for successfully completing in an affiliated institution such courses of study as may from time to time be prescribed by regulations;
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1. For S. O. R. see Gazette Extraordinary, dated August 20, 1962.
126
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 3-4] [and includes a preparatory diploma, advanced diploma, higher diploma, intermediate diploma or a diploma awarded [or completing a post-diploma course;]1
[(gg) "Director" means the Director of Technical Education, Uttar Pradesh and includes for the purposes of sections 22-A to 22-G, any officer not below the rank of Deputy Director, Technical Education authorized by the Director in that behalf;]2
(h) "invigilator" means a person who assists the Superintendent of a Centre in conducting and supervising the examinations at the Centre and includes a project observer in relation to a project examination; [(hh) "Management" or Committee of Management, in relation to an affiliated institution, means the Managing Committee or other body charged with managing the affairs of that institution ;]3
(i) "member" means a member of the Board and includes the Chairman and the Vice-Chairman thereof;
(j) "regulations" means regulations made under section 23 ;
(k) "rules" means rules made by the State Government under section 22 ; .
(1) "Secretary" means the Secretary of the Board appointed by the State Government under section 11 ;
(m) "State" means the State of Uttar Pradesh;
(n) "Superintendent of Centre" means the person appointed by the Board to conduct and supervise examinations of the Board and includes an additional Superintendent and an associate Superintendent; and
(o) "Vice-Chairman" means the Vice-Chairman of the Board appointed by the State Government under section 4.
Establishment
of the Board
3- There shall be established by the State Government by notification in the Gazette a Board to be called the Uttar Pradesh Pravidhik Shiksha Parishad (i.e. the Board of Technical Education, Uttar Pradesh) and such a notification may be made at any time after the commencement of this Act, notwithstanding the fact that one or more of the seats of members are yet to be filled.
Constitution of
the Board
4- (1)]4The Board shall consist of the following members; namely :--
(i) the Chairman, nominated by the State Government;
(ii) the Vice-Chairman nominated by the State Government;
(iii) four members elected by the State Legislative Assembly from amongst Its members;
(iv) two members elected by the State Legislative Council from amongst its members;
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127
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 4
]
(v) one representative each of the departments of [Industries and Finance]1of the State Government;
(vi) two representatives of industry, nominated by the State Government ;
(vii) one principal from amongst the principals of the Degree Colleges for Girls tuate in the State to be nominated by the State Government; (viii)one representative of [Ministry of for the time being dealing with Technical Education]2Government of India;
(ix) one representative of the Northern Regional Committee of the All India Council for Technical Education·
(x) one representative of the Railway Board;
(xi) one representative of the Institution of Engineers (India);
(xii) one representative of the Indian Institute of Technology, Kanpur ;
(xiii) one representative of the Military Engineering Service, [of the Command having Its headquarters in the State.]3
(xiv) four of the principals of the institutions affiliated to the Board, by rotation in the manner prescribed by rules ;
[(xv) one representative of each university established by or under an Uttar Pradesh Act having a Faculty of Engineering or Technology, by whatever name called so, however, that where the number of such universities exceeds five, only five universities shall be represented by rotation in the manner prescribed by rules;]4
(xvi) the Chief Engineers of the Public Works, Local Self Government (Engineering) and Irrigation departments of the State Government-ex-officio ;
(xvii) the Chief Engineer of the State Electricity Board- ex-officio;
(xviii) the Vice-Chancellor of the Roorkee University- ex- officio;
(xix) the [Director of Education, [Secondary Education]5Uttar Pradesh-ex- officio ;
(xx) the Director, Training and Employment, Uttar Pradesh - ex-officio;
(xxi) the Director of Technical Education, Uttar Pradesh - ex-officio;
(xxii) the Director of Industries, Uttar Pradesh-ex-officio ;
(xxiii) the Electrical Inspector to the State Government- ex-officio; and
(xxiv) two persons, nominated by the State Government.
(2) The members mentioned in clauses (xvi), (xvii), (xix), (xx) and (xxii) of sub- section (1) may, instead of attending any meeting of the Board themselves, depute any officer subordinate to them not below the rank of Deputy Chief Engineer or Deputy Director, as, the case may be, and the officers so deputed shall be entitled to take part in the proceedings of the particular meeting for which they are deputed and shall also be entitled to vote at such meetings.]6
128
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 5-10] Co-option of
experts
5- The Board may co-opt such persons, not exceeding three, as may be experts in subjects included in the courses of study laid down by the Board. Name of the persons co-opted and the term of co-option of each, which shall not exceed three years, shall be notified in the Gazette.
[6- (1) Subject to the provisions of sub-sections (3) and (4) and of section 7- [(a) the term of office of members mentioned in clauses (i) to (iv), (vi),
(ix) and (xxiv) of section 4 shall be three years from the respective dates on which their appointment is notified in the Gazette ;
(b) the term of office of members mentioned in clauses (vii), (xiv) and
(xv) of section 4 shall be such as may be prescribed by rules.
(2) Members mentioned in clauses (v), (viii) and (x) to (xiii) of section 4, may be nominated by the appropriate authorities or bodies from time to time.
(3) Except ex-officio members and members referred to in sub- section (2), a member may at any time by writing under his hand, addressed to the Secretary to the Board resign his office.
(4) A member shall cease to hold office as such when he ceases to hold the office by virtue of which or the capacity in which he became eligible or was nominated for the membership.]1
Removal of
member
7- The State Government may remove from the membership a member who in its opinion has so abused his position as such member as to render his continuance one Board detrimental to the public interest :
Provided that the State Government shall, before removing a member as aforesaid, give him an opportunity of explanation and shall place on record the reasons for his removal.
Meetings of
the Board
8- (1) The Board shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such procedure in transacting the business at its meeting, including the quorum thereat, as may be provided by bye- laws made in this behalf.
(2) The Chairman and in his absence the Vice-Chairman shall preside at the meetings of the Board. In the absence of both, any member chosen by the members present in the meeting shall preside at that meeting.
(3) All questions arising in a meeting of the Board shall be decided by majority of votes of the members present and voting and in case of equality of votes, the person presiding at such meeting shall have a second or casting vote. Vacancies, etc.
not to invalid-
date acts and
proceedings
9- No act or proceedings of the Board or of a Committee appointed by it, shall be deemed to be invalid by reason merely of the existence of any vacancy in, or any defect in the constitution of the Board or the committee, or because of any irregularity in procedure if not affecting the merits of the Case. Office of the
Board
10- The office of the Board shall be located at such place In Uttar Pradesh as may be fixed by the State Government.
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129
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 11-13] Secretary of
the Board
11- (1) The State Government shall appoint a Secretary to the Board to assist the Board In carrying out the purposes of this Act.
(2) The Secretary shall be a Government servant. Functions and
duties of the
Board
12- Subject to the provisions of this Act and the rules and regulations made thereunder, the functions and duties of the Board shall be-
(i) to affiliate institutions and prescribe courses of study and instructions leading to examinations conducted by it;
(ii) to prescribe standards for buildings and equipment of affiliated institutions;
(iii) to prescribe educational qualifications and other standards for the members of staff of affiliated institutions.
(iv) to prescribe educational and other qualifications for admission of students to affiliated institutions ;
(v) to prescribe the manner of admission of students to affiliated institutions;
(vi) to admit candidates to examinations conducted by it;
(vii) to conduct examinations for promotion, from lower to higher classes and also for awarding certificates and diplomas;
(viii) to publish results of examinations conducted by it ;
(ix) to grant certificates and diplomas to students who have completed the prescribed courses of study in an affiliated institution and have passed the examinations conducted by it ;
(x) to co-operate with other authorities and bodies in such manner and for such purposes as may be necessary for giving effect to the provisions of this Act;
(xi) to advise the State Government on co-ordinated development of technical education and training regarding the same;
(xii) to do all other such acts and things as may be necessary for the proper discharge of its functions under this Act or the rules or-regulations made thereunder; and
(xiii) to carry out such other duties as may be imposed upon it under this Act or the rules or regulations made thereunder.
Powers of the
Board
13- (1) The Board shall, subject to the provisions of this Act and the rules made thereunder, have all such powers as may be necessary for the discharge of its functions and the performance of its duties under this Act, or the rules or regulations made thereunder.
(2) In particular and without prejudice to the generality of the foregoing powers, the Board shall have the powers:
[(i) to cancel an examination or withhold the result of an examination of a candidate, or to disallow him from appearing at any future examination who is found by it to be guilty of ---
(a) using unfair means in the examination; or ,
(b) making any incorrect statement or suppressing material information or fact in the application form for admission to the institution or to the examination; or
130
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 14]
(c) fraud or impersonation at the examination; or
(d) securing admission to the examination in contravention of the rules governing admission to such examination or;
(e) any act of gross discipline in the course of the examination ;]1 [(i-A) to deduct marks at an examination (if any candidate found by it to be guilty of any act of indiscipline in the course of the examination;]2and
(ii) to cancel the result of an examination of any candidate [found by it to be guilty]3of all or any of the acts mentioned in sub-clauses (a) to (d) of clause (i) or for any bona fide error of the Board in the declaration of the result :
Provided that the result of an examination shall not be cancelled on the ground of a bona fide error of the Board after the, expiry of go days from the date of announcement of the result of the examination.
(iii) to prescribe fees for the examinations conducted by it and provide for the manner of their realization;
(iv) to refuse affiliation of an institution-------
(a) which does not fulfill, or is not in a position to fulfill, or does riot come up to, the standards for staff instructions, equipment, or buildings laid down by the Board in this behalf; or
(b) which does not or is not willing to abide by the conditions of affiliation laid down by the Board in this behalf;
(v) to withdraw affiliation of an institution not able to adhere to, or make provision for, standards of staff instructions, equipment, or buildings laid down by the Board or on its failure to observe the conditions of affiliation the satisfaction of the Board;
(vi) to call for reports from the heads of affiliated institutions in respect of any act of contravention of the rules or regulations or decisions, instructions or directions of the Board, and take suitable action for the enforcement of the rules or regulations or decisions, instructions or directions of the Board, in such manner as may be prescribed by regulations;
(vii) to inspect an affiliated institution for the purpose of ensuring due observance of the prescribed courses of study and that facilities for instructions are duly provided and availed of; and
(viii) to fix the maximum number of students that may be admitted to courses of study in an affiliated institution.
(3) The decision of the Board in all matters mentioned in sub- sections (1) and
(2) shall be final. Powers of the
State
Government
14- (1) The State Government may communicate to the Board, its views on any work done or conducted by the Board or in respect of any matter with which the Board's is concerned and the Board shall thereupon report to the State Government the action taken or proposed to be taken by it in regard thereto. ------------------------------------------------------------------------------------------
131
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 15-17]
(2) If the Board fails to take action within a reasonable time to the satisfaction of the State Government or fails to communicate the action taken or proposed to be taken, the State Government may, after considering any explanation furnished or re-presentation made by the Board, Issue such directions consistent with the provisions of this Act and the rules and regulations made thereunder as it may think fit. The Board shall comply with the said directions within the time-specified therein and if it fails to do so the State Government may take all such steps as it may deem necessary to give effect to such directions.
[(3) Notwithstanding anything in sub-sections (1) and (2) the State Government, in any emergency which In its Opinion requires that immediate' action should be taken, may, without prior reference to the Board, issue such directions or take such other action consistent with the express provisions of this Act as it may think fit]l. Powers and
duties of the
Chairman
15- (1) The Chairman shall, subject to the superintendence control and directions of the Board, have the power to do all acts required for implementing the decisions of the Board and shall exercise such other powers and perform such other duties as may be prescribed by rules. .
(2) The Chairman shall, subject to the superintendence control and directions of the Board, have power to make such orders on the decisions of the committees constituted under sub-section (1) of section 18, as may be within the jurisdiction of the Board and as he may deem fit. The Chairman shall inform the Board of every such order at its next meeting.
(3) The Chairman may in an emergency, which in his opinion, requires that Immediate action should be taken, deal with any matter within the competence of the Board and, subject to the provisions of this Act, the rules and regulations made thereunder by order in writing take such action as he may deem necessary. The Chairman shall thereupon forthwith inform the Board, at its next meeting, of the action so taken.
(4) The Board may, subject to the provisions of sub-section (3) of section 14, confirm, set aside or modify the order passed by the Chairman under sub-section (2) or (3), and pass such other orders as may be considered expedient or necessary in regard to matters arising from the action taken by him.
(5) Any action taken or order passed, by the State Government under sub- section (3) of section 14, whether in respect of any matter dealt with by the Chairman under, sub-section (2) or (3) or otherwise, shall be final and be not questioned before any court of law and shall prevail over any order passed by the Chairman or the Board under this section.
Powers and
duties of the
vice-Chairman
16- The Vice-Chairman shall exercise such powers and perform such duties of the Chairman as may be prescribed by rules or delegated to him by the Chairman. Powers and
duties of the
Secretary
17- The Secretary shall be the Chief Executive Officer of the Board and shall, subject to the superintendence, control and directions of the Board, be responsible for the execution of its decisions. He shall exercise such other powers and perform such other duties as may be prescribed by rules, and in particular- ----
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1. Sub. by section 6 of U. P. Act no. XXIII of l966.
132
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 18-20]
(a) be responsible for the preparation of the estimates of accounts and annual statements of income and expenditure.
(b) be responsible for ensuring that all moneys allotted to the Board are spent for the purposes for which they are allotted;
(c) be responsible for keeping the minutes of the meetings of the Board; and
(d) be entitled to be present at the meetings of the Board and take part in the proceedings, but shall have no right of vote.
Constitution of
committee and
sub-
committees
18- (1) The Board shall constituted [Committee of Courses]1Examination Committee, a Committee for Inspections and Affiliations and such other committees as may be prescribed by rules or regulations. The Secretary shall be an ex-officio member of each such committee.
(2) A committee constituted under sub-section (1) shall consist of such members and such other persons as the Board may in each case appoint. The term of a committee and the number of its members shall be such as maybe pre scribed by regulations.
(3) A committee of the Board may co-opt such persons and for such period as it thinks fit, provided that the number of persons co-opted shall not exceed one-third of the total number of members of the committee.
(4) A member of a committee, or a person co-opted by it, may resign his office by writing addressed to the Board, or the committee, as the case may be.
(5) A casual vacancy in the committee caused by resignation under sub-section (4), or arising from any other cause, shall be filled by fresh appointment or co-option in the manner provided in sub-section (2) or (3), as the case may be.
(6) A committee appointed under this Act may constitute sub-committees for such purposes as may be prescribed by regulations and for such period as it may think fit.
[Delegation
and reference
to committees
by the Board
19- (1) The Board may by general or special order delegate, either unconditionally or subject to such conditions and limitations if any, including the condition of review by its self, as may be specified in the order, to any Committee appointed under this Act, such of its powers and duties under this Act as it may deem necessary.
(2) Without prejudice to the generality of the foregoing power, the Board may refer any question arising in the course of the exercise of its powers or performance of its duties and functions under this Act to the appropriate Committee and where a reference is so made, the Board shall, before taking a decision thereon, consider the report, recommendations and suggestions of the Committee.]2 Authentication
of orders and
other
instruments of
the Board
20- (1) All decisions of the Board shall, subject to the provisions of this Act and the rules and regulations made thereunder, be arrived at by resolution, duly passed by it, and shall be authenticated by the signature of the Chairman or such other member as may be authorized by the Board in this behalf.
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133
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 21-
22A]
(2) All instruments executed on behalf of the Board shall be authenticated by the signature of the Secretary or such other officer of the Board as may be authorized by it in this behalf.
Superintendent
of a centre and
invigilator to
be public
servants
21- (1) Every Superintendent of a Centre and every invigilator shall, during the period of an examination conducted by the Board, and for a period of one month prior to the commencement of, and of two months immediately following the close of such examination, be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
[(2) An assault on, or use of criminal force to, a Superintendent of a Centre or an invigilator during the period mentioned in sub-section (1) shall be deemed to be an obstruction voluntarily caused to a public servant in the discharge of his public functions, punishable under section 186 of the Indian Penal Code, and shall, notwithstanding anything contained in the Code of Criminal Procedure, 1898, be a cognizable offence.]1
Power to make
rules
22- (1) The State Government may, by notification and after previous publication in the Gazette, make rules to carry out the purposes of this Act.
(2) Without prejudice to the generality of the foregoing power such rules may provide for-
[(a) the manner of rotation and the term of office of members mentioned in clauses (vii), (xiv) and (xv) of section 4;]2
(b) the rates of traveling and daily allowances payable to members of the Board, committees and sub-committees and the persons co-opted thereto, and the manner of their payment;
(c) the additional powers, duties and functions of the Board, the Chairman, the Vice-Chairman and the Secretary; and
(d) any other matter which under this Act is to be or may be prescribed by rules.
(3) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in sessions for a total period of fourteen days extending in its one session or more than one successive sessions and shall, unless some later date is appointed, take effect, from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may agree to make so, however, that any such modification or annulment shall be without prejudice to the validity of any thing previously done thereunder.
[Scheme of
Administration
22-A (1) Notwithstanding anything in any law, document or degree or order of a court or other instrument, there shall be a Scheme of Administration for every institution whether affiliated before or after the commencement of the Uttar Pradesh Pravidhik Shiksha (Sanshodhan) Adhiniyam, 1974.
(2) The Scheme of Administration shall, amongst other matters provide for the constitution of a Committee of Management vested with authority to manage and conduct the affairs of the affiliated institution.
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134
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 22B-22C]
(3) The Principal of the affiliated institution shall be ex-officio member of the Committee of Management with a right to vote.
(4) The Principal of the affiliated institution shall neither attend the meeting of the Committee of Management nor shall he exercise his right to vote whenever a charge concerning his personal conduct is under discussion.
(5) The Scheme of Administration shall also descries, subject to any regulations, the respective powers, duties and functions of the Principal and the Committee of Management In regulation to the affiliated institution.
(6) Where more than one affiliated institution is maintained by a body or authority, there shall be a separate Committee of Management for each such institution, unless otherwise provided in the regulations for any class of affiliated institutions.
(7) The Scheme of Administration of, every affiliated institution shall be subject to the approval of the Director and, no amendment to or change in such scheme shall be made at any time Without the prior approval of the Director in writing.
(8) Every affiliated institution shall be managed in accordance with the Scheme of Administration framed under and in accordance with this section and sections 22- B and 22-C.
Period within
which the
Scheme of
Administration
shall be
submitted
22-B (1) In the case of an institution already affiliated at the date of commencement of the Uttar Pradesh Pravidhik Shiksha (Sanshodhan) Adhiniyam, 1974, a draft of the Scheme of Administration shall be prepared and submitted to the Director for his approval in accordance with section 22-C within six months from the said commencement and in all other cases along with the application for affiliation.
(2) Where an institution which has already been affiliated at the commencement of the Uttar Pradesh Pravidhik Shiksha (Sanshodhan) Adhiniyam, 1974, falls to comply with the provisions of sub-section (1) Within the period provided therefor, the Director shall send a notice to such institution requiring it to submit the Scheme of Administration within a further period of three months :
Provided that on a representation by the affiliated institution prior the expiry of the extended period, the Director may, in his discretion, allow a further extension for a period of three months.
(3) If the scheme is not submitted within the time allowed the Director shall take action in accordance with clause (a) or clause (b) of sub-section (3) of section 22-D.
Approval of
the draft
Scheme of
Administration
22-C (1) Subject to the regulations governing the principles for according approval to the Scheme of Administration, the Director shall, within such period of time as may be specified in the regulations, either approve the draft Scheme of Administration submitted under section 22-B or suggest any alteration or modification therein.
(2) Where the Director suggests any modification in the draft Scheme of Administration under sub-section (1), he shall send a copy of the same to the affiliated institution giving his reasons therefor and affording an opportunity to such institution to make a representation, within such period of time, as may be specified in the regulations :
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[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 22-D] Provided that in case the Director does not suggest any alteration or modification in the draft Scheme within the period specified in the regulations, draft Scheme shall be deemed to have been approved.
(3) The Director shall consider any representation made in accordance with the provisions of sub-section (2) and may approve the Scheme of Administration in its original form, or subject to the modification suggested under the said subject or with any other modification as may appear to him to be just and proper :
Provided that where the Director proposes to make a new modification in the Scheme of Administration, he shall provide an opportunity to the affiliated institution to make a representation to him within such period of time as may be specified in the regulations.
Inspection of
affiliated
institution and
removal of
defects
22-D (1) The Director may cause an affiliated institution to be inspected from time to time.
(2) The Director may direct the Management of an affiliated institution to remove any defect or deficiency found on inspection or otherwise.
(3) Where the Management fails to comply with any direction made under sub-section (2), the Director may, after considering the explanation or representation, if any, given or made by the Management --
(a) refer the case to the Board for withdrawal of affiliation ; or
(b) recommend to the State Government to proceed against the affiliated institution under sub-section (4).
(4) If on receipt of a recommendation referred to in clause (b) of sub-section (3), the State Government is satisfied that in the interest of the institution it is necessary that the Management of that institution be handed over to an Authorized Controller the State Government may by an order, for such period as may be specified in the order appoint an Authorized Controller and that Authorized Controller may take over the management of the institution including management of the land, buildings, funds and other assets belonging to or vested in the institution to the exclusion of the Committee of Management or any other person, and whenever the Authorized Controller so take over the management, he shall, subject only to such restrictions as the State Government may impose, have in relation to the management of the institution all such powers and authority as the Committee of Management would have if no order were made under this sub- section.
(5) The period for which an order may be made under sub-section (4) shall not exceed one year in the first instance :
Provided that if the State Government is of opinion that it is expedient so to do in order to continue to secure the proper management of the institution, it may from time to time extend the operation of the order for such period, not exceeding one year at a time as it may specify, so however, that the total period of the operation of the order, including the period specified in the initial order under sub- section (4) does not exceed five years :
Provided further that if at the expiration of the said period of five years there is no lawfully constituted Committee of Management of the institution, the Authorized Controller shall continue to keep the management in his hands until the State Government is satisfied that the Committee of Management has been lawfully constituted :
136
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 22E-22F] Provided further that the State Government may at any time revoke an order made under sub-section (4) or under this sub-section.
(6) No person who is appointed Authorized Controller under section (4), shall be personally liable for acts done by him in good faith in performance of the duties entrusted to him.
(7) Any order and or directions given under sub-section (4) shall have effect, notwithstanding anything inconsistent therewith contained in any other enactment or instrument relating to the management and control of the institution (including any Scheme of Administration) or relating to the property belonging to or vested in the institution.
(8) No order made by the Board withdrawing affiliation under clause (a) of sub-section (3) and no order made under sub-section (4) shall be called in question in any court.
(9) The powers conferred by this section shall be in addition to and not in derogation of any powers conferred on the State Government or the Authorized Controller under any other law.
Appointment
of teachers
22-E (1) Qualifications for appointment as Principal and of teachers shall be laid down by regulations:
Provided that the Board may, after considering the report of the Director exempt any person from the requirement of minimum qualification having regard to his experience, education and other attainments.
(2) There shall be constituted in every affiliated institution a selection committee with the head of such institution as an ex officio member thereof, for the purpose of selecting candidates for appointment as teacher in the affiliated institution.
(3) For the selection of Principal of an affiliated institution, there shall likewise be constituted a selection committee of three members one of whom shall be a person not belonging to the district in which the affiliated institution is located, selected by the Committee of Management out of the regional panel referred to in sub-section (4).
(4) The Director shall prepare for each region a penal of persons to act as- nominated members in the selection committee referred to in sub-section (3).
(5) The constitution of the selection committee referred to in sub-sections (2) and (3), the conduct of business at their meetings, the preparation or regional panels and other matters shall be regulated by regulations. Procedure of
selection of
principal and
teacher
22-F (1) Subject to the provisions hereinafter specified, no person shall be appointed as Principal or teacher in an affiliated institution unless he ------
(a) possesses the qualifications laid down in the regulations or has been exempted from such qualifications under sub-section (1) of section 22-E,
(b) has been recommended by the selection committee constituted under sub-section (2) or sub-section (3), as the case may be, of the said section and approved by the Director :
137
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 22-G] Provided that where the Director is satisfied that for any affiliated institution, no candidate possessing all the qualifications laid down in the regulations is available for appointment, he may permit the affiliated institution to employ as a temporary measure any suitable person for a period not exceeding one year :
Provided further that such period of one year may be extended with prior approval of the Director :
Provided also that in the case of leave vacancy or of a vacancy occurring for a part of the session of the affiliated institution, it shall be lawful for the Committee of Management to appoint a Principal or teacher, and in that case information of such an appointment shall be given forthwith to the Director.
(2) The name of the selected candidate shall be forwarded for approval to the Director alongwith the list showing the names, qualifications and such other particulars, as may be laid down by regulations, of all candidates who may have applied for selection.
(3) The Director shall give his decision within two weeks of the receipt of the relevant papers mentioned in sub-section (2), failing which approval shall be deemed to have been accorded.
(4) Where the Director disapproves, for reasons to 'be recorded in writing, if any name proposed under sub-section (I), the Management may, within three weeks of the receipt of the disapproval, make a representation against it to the State Government whose decision in the matter shall be final.
(5) Where a recommendation made under sub-section (2) has been disapproved and the representation of the Management, if any, under sub-section (4) has been rejected, the selection committee shall proceed to select and recommend another name for approval as provided by section 22-E and this section. .
(6) Where the selection made under sub-section (5) is again disapproved and the representation, if any, against the disapproval has not been accepted the Director may appoint any qualified person out of the list of the candidates applying for the vacancy and such appointment shall be final.
Dismissal or
removal etc. of
teachers
22-G (1) No Principal or teacher may be discharged or removed or dismissed from service or reduced in rank or subjected to any diminution in emoluments, or served with notice of termination of service except with the prior approval in writing of the Director, Whose decision shall be communicated within such period as may be provided by regulations.
(2) The Director may approve or disapprove or reduce or enhance the punishment or approve or disapprove of the notice for termination of service proposed by the Management :
Provided that in the case of a punishment, before passing orders, the Director shall give an opportunity to the Principal or the teacher to show cause within a fortnight of the receipt of the notice why the proposed punishment should not be approved.
(3) Nothing in this section shall apply to an order of suspension during the pendency or in contemplation of an inquiry]1
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[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 23] Power to make
regulations
23- (1) The Board may, for carrying out the purposes of this Act, make regulations consistent with the provisions of this Act and the rules framed thereunder and submit the same for approval of the State Government. The State Government may approve, modify or vary the regulations. The regulations, as approved by the State Government, shall be published in the Gazette and shall take effect from the date of publication, but, where a date has been specified, from that date.
(2) Without prejudice to the generality of the foregoing powers, the regulations may provide for ---
(a) the appointment, constitution, powers and duties of the committees and sub-committees constituted under this Act;
(b) the manner and conditions of conferment of certificates and diplomas;
(c) the conditions for affiliation of institutions;
(d) the courses of study to be prescribed for certificate and diploma examinations ;
(e) the conditions under which candidates shall be admitted to the examinations of the Board and shall be eligible for certificates and diplomas ;
(f) the fees for admission to the examinations of the Board and the manner of their realization ;
(g) the conduct of examinations;
(h) the appointment of examiners, moderators, collators, scrutinisers, tabulators, centre inspectors, superintendents of Centres and invigilators and their duties and powers in, relation to the Board's examinations, and the rates of their remuneration;
(i) standards for buildings including land appurtenant thereto, the equipment and apparatus necessary for institutions seeking affiliation; [(j) the qualifications, conditions of service, scales of pay and strength of teaching and non-teaching staff of affiliated institutions.]1
(k) publication of results of examinations conducted by the Board; .
(l) the minimum educational and other qualifications for admission of students to an affiliated institution ;
(m) admission of students to affiliated institutions ;
(n) the inspection of affiliated institutions with a view to ensure due observance of the prescribed courses of study and that facilities for instructions are duly provided and availed of;
(o) the conditions under which a candidate may be disallowed admission to the examination of the Board or courses of study in an affiliated institution;
(p) withholding or canceling results of an examination conducted by the Board, and canceling an examination conducted by it in respect of any candidate;
(q) the circumstances under which affiliation of an institution maybe withdrawn or refused ;
139
[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 24-25]
(r) inspection of a Centre; [ * * * ]1 [(r a) the powers, duties and functions of Principal and the Committee of Management;
(r b) the principles under which approval to a Scheme of Administration may be accorded ;
(r c) the period of time during which a representation may be made to the Director under sub-section (2) of section 22-C;
(rd) the period of time on the expiry of which a draft Scheme of Administration shall be deemed to have been approved by the Director under the proviso to sub-section (2)
(r e) the period of time during which a representation may be made by an affiliated institution under the proviso to sub- section (3) of section 22-C ; (r f) the constitution of the selection committee referred to in sub-section (2) and sub-section (3) of section 22-E, the conduct of business at their meetings, and the preparation of regional panels;
(r g) the particulars to be forwarded to the Director under sub-section (2) of section 22-F ;
(r h) all matters relating to the appointment and conditions of service of Principals and teachers of affiliated institutions;]2
(s) any other matter which under this Act or rules made thereunder is to be or may be prescribed by regulations.
Power to make
by-laws
24- (1) The Board may make bye-laws for giving effect to the provisions of this Act, and the rules and the regulations made thereunder.
(2) Without prejudice to the generality of the foregoing powers, such bye- laws may provide for --
(a) the procedure to be observed at meetings of the Board and the number of members required to form a quorum ;
(b) the giving of notice to members of the Board, a committee or a sub- committee of the date of a meeting and of the business to be considered thereat, and for the keeping of the record of proceedings of such meetings; and
(c) any other matter which, under this Act or the rules or regulations made thereunder, in to be or may be prescribed by bye-laws. Transitional
provisions
25- Notwithstanding anything contained in the foregoing provisions of this Act, on the commencement of this Act-----
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[The Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962] [Section 26]
(i) the Board of Technical Education (hereinafter called the Technical Education Board) constituted under G.O. no. 1687-A/ III-16o-K-1958, dated May 13, 1958, as modified from time to time, shall be deemed to be the Board established under section 3 till such Board is established in accordance with the provisions of that section and section 4, and upon the Board being so established the Technical Education Board shall stand dissolved ;
(ii) the Chairman and the Vice-Chairman of the Technical Education Board shall respectively be deemed to be the Chairman and the Vice- Chairman appointed under section 4 till Chairman, or as the case may be, a Vice-Chairman is appointed in accordance with that section ;
(iii) each of the committees of Technical Education Board known as the Text Book and Syllabus Committee, the Examination Committee, the Results Committee, and the Inspection and Affiliation Committee, shall function as a committee constituted under section 18 till a corresponding Committee is constituted under the said section and upon a committee being so constituted the corresponding committee of the Technical Education Board shall stand dissolved;
(iv) any institution affiliated to the Technical Education Board shall be deemed to have been affiliated to the Board under this Act on the same terms and conditions ; and
(v) any resolution passed by the Technical Education Board before the said commencement shall until regulations on that subject are made, have the same effect as regulation made under this Act.
Power to
remove
difficulties
26- With a view to remove any difficulty in giving effect to the provisions of this Act, the State Government may, during the period of one year after the commencement of this Act, regulate by order any matter which is to be regulated by a rule or regulation under this Act, anything contained in the Act notwithstanding.