dze la[;k& 54¼d½ iathd`r la[;k&;w0,0@Mh0vks0@Mh0Mh0,u0@30@2018&20 ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf"kr
vlk/kkj.k
fo/kk;h ifjf"k'V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] c`gLifrokj] 12 viSzy 2016 bZ0
pS=]22 1940 "kd lEor~
mRrjk[k.M "kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 182@fo/kk;h ,oa lalnh; dk;Z@2018
nsgjknwu] 12 viSzy] 2018
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk ikfjr mRrjk[k.M Hkk'kk laLFkku fo/ks;d] 2018 dks fnukad 11 viSzy] 2018 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 16 o'kZ 2018 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA
1
mRRkjk[k.M Hkk'kk laLFkku vf/kfu;e] 2018 ¿mRRkjk[k.M vf/kfu;e la[;k% 16 o'kZ 2018À ¼mRRkjk[k.M jkT; fo/kku lHkk }kjk Hkkjrh; x.kjkT; ds mugRRkjosa o'kZ esa vf/kfu;fer½ mRRkjk[k.M Hkk'kk laLFkku dh LFkkiuk rFkk lacaf/kr ,oa vkuq'kafxd fo'k;ksa ,oa vdknfe;ksa dh O;oLFkk ds fy;s&
vf/kfu;e
v/;k;&1
izkjfEHkd
laf{kIr uke]
foLrkj ,oa
izkjEHk
ifjHkk'kk,a
Hkk'kk laLFkku
dh LFkkiuk
1-
2-
3-
¼1½ bl vf/kfu;e dk laf{kIr uke mRRkjk[k.M Hkk'kk laLFkku vf/kfu;e] 2018 gSA ¼2½ bldk foLrkj lEiw.kZ mRRkjk[k.M jkT; esa gksxkA
¼3½ ;g rqjUr izoR̀Rk gksxkA
tc rd fd lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa&
¼d½ ^^laLFkku** ls vf/kfu;e dh /kkjk 3 ds v/khu xfBr mRRkjk[k.M Hkk'kk laLFkku vfHkizsr gS(
¼[k½ Þvf/klwpukß ls mRRkjk[k.M ljdkj ds xtV esa izdkf"kr vf/klwpuk vfHkizsr gS( ¼x½ ^^lk/kkj.k lHkk^^ ls laLFkku dh lk/kkj.k lHkk vfHkizsr gS(
¼?k½ Þlfefrß ls Hkk'kk laLFkku izca/k dk;Zdkfj.kh dh lfefr vfHkizsr gS( ¼M+½ ßljdkjß ls mRRkjk[k.M jkT; ljdkj vfHkiszr gS(
¼p½ Þfofgrß ls vf/kfu;e ds v/khu fofgr fu;e ,oa izfdz;k,a vfHkiszr gSa( ¼N½ Þvdknehß ls mRRkjk[k.M fgUnh vdkneh] mRRkjk[k.M mnwZ vdkneh]
mRRkjk[k.M iatkch vdkneh ,oa mRRkjk[k.M yksdHkk'kk o cksyh vdkneh
vfHkiszr gS(
¼t½ ÞjkT;ß ls mRRkjk[k.M jkT; vfHkiszr gS(
¼>½ÞxSj ljdkjh lnL;ß ls ,slk O;fDr vfHkizsr gS] tks fdlh laxBu@laLFkk dk izfrfuf/k gks fdUrq ljdkjh lnL; u gks(
¼¥½Þv/;{k] dk;Zdkjh v/;{k ,oa mik/;{kß ls mRRkjk[k.M Hkk'kk laLFkku ds v/;{k] dk;Zdkjh v/;{k ,oa mik/;{k vfHkiszr gS(
¼V½ Þfuns"kdß ls Hkk'kk laLFkku ds funs"kd vfHkizsr gS(
¼B½ Þmi funs"kdß ls mRRkjk[k.M fgUnh vdkneh] mRRkjk[k.M mnwZ vdkneh]
mRRkjk[k.M iatkch vdkneh ,oa mRRkjk[k.M yksdHkk'kk o cksyh vdkneh ds
mi funs"kd vfHkiszr gS(
¼<½ÞlnL;ß ls lk/kkj.k lHkk ,oa izca/k dk;Zdkfj.kh lfefr ds lnL; vfHkiszr gS( ¼M½ Þo'kZß ls foRRkh; o'kZ vfHkiszr gS(
v/;k;&2
mRRkjk[k.M Hkk'kk laLFkku dh LFkkiuk
bl vf/kfu;e ds ykxw gksus ds i"pkr~ ;Fkk"kh?kz jkT; ljdkj vf/klwpuk }kjk bl vf/kfu;e ds mn~ns";ksa dh iwfrZ gsrq Hkk'kk laLFkku dk xBu djsxh] tks mRRkjk[k.M Hkk'kk laLFkku ds uke ls tkuk tk;sxk] ftldk eq[;ky; nsgjknwu esa gksxkA
2
Hkk'kk laLFkku dh lfefr
lajpuk
izcU/k
dk;Zdkfj.kh lfefr dh
lajpuk
v/;{k]
dk;Zdkjh
v/;{k] mik/;{k ,oa lnL;ksa ds drZO; ,oa
"kfDr;ka 4-
5-
6-
mRRkjk[k.M Hkk'kk laLFkku dh lk/kkj.k lHkk dh lajpuk fuEukuqlkj gksxh%& ¼d½ ek0 eq[;ea=h v/;{k ¼insu½(
¼[k½ ek0 Hkk'kk ea=h dk;Zdkjh v/;{k ¼insu½(
¼x½ jkT; ljdkj }kjk euksuhr dksbZ izfrf'Br O;fDr mik/;{k( ¼?k½ izeq[k lfpo@lfpo] foRRk] mRRkjk[k.M "kkluA lnL; ¼insu½( ¼M+½ izeq[k lfpo@lfpo] mPPk f"k{kk] mRRkjk[k.M "kkluA lnL; ¼insu½( ¼p½ izeq[k lfpo@lfpo] Hkk'kk] mRRkjk[k.M "kkluA lnL; ¼insu½( ¼N½ izeq[k lfpo@lfpo] fu;kstu] mRRkjk[k.M "kkluA lnL; ¼insu½( ¼t½ jkT; ljdkj }kjk ukfer mRRkjk[k.M ds fdUgha nks fo"ofo|ky; ds dqyifr
lnL; (
¼>½ jkT; ljdkj }kjk ukfer ns"k ,oa izns"k ds ,sls 12 Hkk'kkfon~ ,oa lacaf/kr fo'k;ksa ds lkfgR;dkj] tSlk fofgr fd;k tk;]
lnL; (
¼¥½ lfpo] mRRkjk[k.M laLdr̀ vdkneh lnL; ¼insu½(
¼V½ ofj'B foRRk vf/kdkjh] mRRkjk[k.M Hkk'kk laLFkku lnL; ¼insu½( ¼B½ funs"kd] mRRkjk[k.M Hkk'kk laLFkku lnL; lfpo ¼insu½A izca/k dk;Zdkfj.kh lfefr dh lajpuk fuEuor gksxh%& ¼1½v/;{k& eq[;ea=h@Hkk'kk ea=h] mRRkjk[k.M(
¼2½dk;Zdkjh v/;{k& izeq[k lfpo@lfpo] Hkk'kk foHkkx] mRRkjk[k.M "kklu( ¼3½lnL;& izeq[k lfpo@lfpo] foRRk foHkkx] mRRkjk[k.M "kklu( ¼4½lnL;& izeq[k lfpo@lfpo] mPPk f"k{kk] mRRkjk[k.M "kklu( ¼5½lnL;& izeq[k lfpo@lfpo] fu;kstu foHkkx] mRRkjk[k.M
"kklu( ¼6½lnL;& lfpo] mRRkjk[k.M laLdr̀ vdkneh( ¼7½lnL;& mRRkjk[k.M "kklu }kjk ukfer laLFkku esa lkfgR;dkjksa esa ls
rhu ¼03½(
¼8½lnL;& ofj'B ys[kkf/kdkjh] mRRkjk[k.M fgUnh vdknehA ¼d½ izca/k dk;Zdkfj.kh lfefr ljdkj dks bl vf/kfu;e ds v/khu mRiUUk leLr izdj.kksa ij ijke"kZ nsxh vkSj ,slh vU; "kfDr;ksa dk iz;ksx ,oa drZO;ksa dk ikyu djsxh] tks fofgr fd;s tk;sa(
¼[k½ lkekU;r% ;k fdlh iz;kstu ds fy;s laLFkku ds dk;ksZa dks dk;kZfUor djus gsrq ,d ;k vf/kd mi lfefr;ksa dk xBu djuk(
¼x½ vius dk;Z lapkyu vkSj iz"kklu ds fy;s le;≤ ij fu;e cukuk] budk vuqikyu djuk] muesa ifjorZu djuk(
¼?k½ laLFkku ds mn~ns";ksa ds vuq:i dk;Zdze ,oa ;kstukvksa dks ikfjr djuk( ¼M+½ laLFkku ds iz;kstu ds fy;s fdlh lEifRRk dks dz; djuk ¼fofue; djuk½] fdjk;s ij ysuk vFkok vftZr djuk ;k mldk fuLrkj.k djuk vFkok lEifRRk dks nku Lo:i izkIr djuk rFkk dk;ksZaijkUr bldh lwpuk jkT; ljdkj dks nsukA
3
lnL;ksa dh inkof/k vkSj lsok dh "krsZ lnL;ksa dh vkdfLed
fjfDr dks Hkjk tkuk
cSBd] fu.kZ; ,oa x.kiwfrZ Hkk'kk laLFkku ds varxZr
vdknfe;ksa dh LFkkiuk
laLFkku ds
vf/kdkjh ,oa deZpkjh x.k
7-
8-
9-
10-
11-
¼d½ laLFkku ds insu lnL;ksa ds vfrfjDr lk/kkj.k lHkk ,oa izca/k dk;Zdkfj.kh dk izR;sd lnL; vius ukfer gksus dh frfFk ls 03 o'kZ ds fy;s in /kkj.k djsxk% ijUrq tks O;fDr fdlh laxBu ds izfrfuf/k ds :i esa lnL; gksxk ml laxBu }kjk
mldk izfrfuf/kRo lekIr dj fn;s tkus ij og lnL; ugha jgsxk( ¼[k½ lnL;] laLFkku dh lnL;rk ls gVkus dh fLFkfr esa jkT; ljdkj dks lacksf/kr LogLrk{kfjr ys[k }kjk fdlh Hkh le; viuk in R;kx ldsxk( ¼x½ laLFkku dk dksbZ Hkh lnL;] lnL; ugha jgsxk] ;fn mldh èR;q gks tk,] fodr̀ efLr'd dk gks tk;s] vuqUeksfpr fnokfy;k ?kksf'kr dj fn;k tk; vFkok uSfrd iru laca/kh n.Mkijk/k ds fy;s U;k;ky; }kjk nks'k fl) gqvk gksA fdlh fjfDr esa jkT; ljdkj }kjk euksuhr O;fDr iwoZorhZ lnL; ds vo"ks'k dk;Zdky rd in /kkj.k djsxkA
¼d½ lk/kkj.k lHkk ,oa izcU/kdkfj.kh dh cSBd =Sekfld gksxh] ijUrq ;fn vko";d le>k tk;s rks dHkh Hkh cSBd vkgwr dh tk ldrh gS(
¼[k½ cSBd dh x.kiwfrZ dqy lnL; la[;k dk 1@2 gksxh] ftlesa laLFkku dk okf'kZd ctV] dk;Zdze ,oa ;kstuk,a izLrqr vkSj ikfjr dh tk,axh( ¼x½ laLFkku dh fdlh cSBd esa lHkh ekeyksa dk vo/kkj.k mifLFkr vkSj er nsus okys lnL;ksa ds cgqer ls fd;k tk;sxkA erksa dh lekurk dh fLFkfr esa cSBd dh v/;{krk djus okys lnL; dk fu.kkZ;d er gksxk(
¼?k½ v/;{k dh vuqifLFkfr esa dk;Zdkjh v/;{k] dk;Zdkjh v/;{k dh vuqifLFkfr esa mik/;{k ,oa mik/;{k dh vuqifLFkfr esa cSBd dh v/;{krk ,sls lnL; }kjk dh tk,xh] ftls v/;{k }kjk ukfer fd;k x;k gksA
jkT; ljdkj ds iwokZuqeksnu ls jkT; esa cksyh tkus okyh fofHkUUk leqnk; dh Hkk'kk ,oa cksfy;ksa ds fodkl ,oa lao/kZu gsrq laLFkku ds varxZr fuEufyf[kr vdknfe;ka gksxh] tks laLFkku dh "kk[kkvksa ds :i esa dk;Z djs axh %& ¼d½ mRRkjk[k.M fgUnh vdkneh(
¼[k½ mRRkjk[k.M mnwZ vdkneh(
¼x½ mRRkjk[k.M iatkch vdkneh(
¼?k½ mRRkjk[k.M yksdHkk'kk o cksyh vdknehA
mi;qZDr vdknfe;ksa dk lapkyu /kkjk 11 ds izko/kkuksa ds v/khu gksxkA ¼d½ lk/kkj.k lHkk ,oa izca/k dk;Zdkfj.kh }kjk fy;s x;s fu.kZ; ,oa dk;ksZa dks dk;kZfUor djus ds fy;s laLFkku esa ,d funs"kd dh fu;qfDr dkfeZd foHkkx] mRRkjk[k.M "kklu }kjk dh tk;sxh] tks fd vij lfpo Lrj ls U;wu u gks( ¼[k½ funs"kd] laLFkku ds iz"kklu dk lkekU; fu;a=.k djsxkA funs"kd ds dk;Z ,oa nkf;Roksa dk fu/kkZj.k bl vf/kfu;e ds v/khu cuk;s tkus okys fu;eksa ;k fofu;eksa }kjk fofufnZ'V fd;k tk;sxk(
¼x½ bl vf/kfu;e ds iz;kstuksa ds fy;s mi;qZDr izR;sd vdkneh esa mi funs"kd dh
4
laLFkku dh dk;Zokfg;ksa dk vfof/kekU; u gksuk
laLFkku ds
vkns"kksa dk vf/kizek.khdj.k laLFkku dh
"kfDr;ka vkSj mn~ns";
Yks[kksa dk j[k&j[kko 12-
13-
14-
15-
fu;qfDr jkT; ljdkj }kjk dh tk;sxhA mi funs"kd] funs"kd ds v/khu lacaf/kr
vdknfe;ksa dk lapkyu djsxkA mi funs"kd ds dk;Z ,oa nkf;Roksa dk fu/kkZj.k Hkh bl vf/kfu;e ds v/khu cuk;s tkus okys fu;eksa ;k fofu;eksa }kjk fofufnZ'V fd;k tk;sxk( bl vf/kfu;e ds iz;kstuksa ds fy;s /kkjk 10 esa mfYYkf[kr vdknfe;ksa esa mi funs"kd ds in jkT; ljdkj iF̀kd :i ls dk;Z] nkf;Ro ,oa vko";drk ds vk/kkj ij lf̀tr djsxhA
¼?k½ jkT; ljdkj laLFkku ds dk;ksZa ds leqfpr fuLrkj.k ds fy;s ,slh la[;k esa ,sls osrueku ij in lf̀tr djsxh tSlk le;≤ ij fofgr fd;k tk; ( ¼M+½ laLFkku ds vf/kdkjh ,oa deZpkfj;ksa ds osru] HkRRks ,oa mudh lsok "krsZa ,slh gksxha tSlk
jkT; ljdkj }kjk le;≤ ij fofgr fd;k tk;A
laLFkku dk dksbZ dk;Z bl vk/kkj ij vfof/kekU; ugha le>k tk,xk fd%& ¼d½ laLFkku ds xBu esa dksbZ fjfDr ;k =qfV gS(
¼[k½ v/;{k ;k mlds vU; lnL; ds :i esa dk;Z djus okys fdlh O;fDr dh fu;qfDr esa dksbZ =qfV ;k vfu;ferrk gS] ;k
¼x½ ,slh dk;Zokgh esa dksbZ ,slh =qfV ;k vfu;ferrk gS] ftldk dksbZ rkfRod izHkko ugha iM+rk gSA
laLFkku ds lHkh fofu"p; vkSj vkns"k funs"kd }kjk vFkok bl fufeÙk funs"kd }kjk izkf/kdr̀ fdlh vU; vf/kdkjh ds gLrk{kj ls vf/kizekf.kr fd;s tk;s axsA funs"kd vko";drkuq:i vius drZO;ksa ,oa "kfDr;ksa dk izfrfu/kk;u Hkh dj ldsxkA v/;k;&3
laLFkku dh "kfDr;ka] mn~ns"; vkSj dk;Z dk vkoaVu
¼d½ laLFkku dk;Znk;h laLFkk ds :i esa lEiw.kZ jkT; esa dk;Z djsxk vkSj Hkk'kk laca/kh ;kstukvksa ,oa fdz;kdykiksa dk lapkyu djsxk ,oa vko";drkuqlkj jkT; ds fgr esa Hkkjr o'kZ ds fofHkUUk izns"kksa vkSj la?kh; jkT;ksa esa Hkh Hkk'kk laca/kh dk;Z djsxk( ¼[k½ laLFkku ds foLr̀r mn~ns";ksa ,oa dk;ksZa dk fu/kkZj.k bl vf/kfu;e ds varxZr cuk;s x;s fu;eksa ,oa fofu;eksa }kjk fd;k tk;sxk(
¼x½ laLFkku ,sls vU; drZO;ksa dk ikyu djsxk vkSj ,slh vU; "kfDr;ksa dk iz;ksx djsxk] tSlh le;≤ ij fofgr dh tk;saA
v/;k;&4
foRRk ,oa ys[kk
¼d½ jkT; ljdkj }kjk foRRk ,oa ys[kk lsok ds ,d ,sls ofj'B ys[kk vf/kdkjh dh fu;qfDr dh tk;sxh tks laLFkku ds leqfpr ys[kk rFkk vU; lEc) vfHkys[kksa ds lEcU/k esa mRRkjnk;h gksxkA og y s[ks dk okf'kZd fooj.k ,oa cSaysl "khV rS;kj djk,xk rFkk vU; foRRk laca/kh dk;Z djsxk(
5
Okkf'kZd fjiksVZ fujh{k.k
fu;e cukus dh
"kfDr ln~Hkkouk ls fd;s x;s dk;Z dk laj{k.k 16-
17-
18-
19-
¼[k½ laLFkku ds ys[kksa dh lEijh{kk jkT; ljdkj dh Lohd̀fr ls fu;qDr fd;s x;s ys[kk ijh{kdksa }kjk izfro'kZ dh tk;sxhA
v/;k;&5
izdh.kZ
laLFkku izR;sd o'kZ ,sls izi= esa vkSj ,slh jhfr ls] tSlh fofgr dh tk;] okf'kZd fjiksVZ rS;kj djsxk] ftlesa xr o'kZ ds dk;Zdyki dk lgh vkSj iwjk fooj.k fn;k tk;sxkA okf'kZd fjiksVZ dks izfro'kZ fo/kku lHkk iVy ij j[kk tk,xkA ;g lek/kku djus ds fy;s fd bl vf/kfu;e vkSj blds v/khu cuk;s x;s fu;eksa rFkk fofu;eksa ds izkfo/kkuksa dk vuqikyu fd;k tk jgk gS] funs"kd vFkok muds }kjk izkf/kdr̀ dksbZ Hkh vf/kdkjh laLFkku dh fdlh Hkh vdkneh@"kk[kk dk fujh{k.k dj ldsaxsA
¼1½ jkT; ljdkj ds iwokZuqeksnu ls lk/kkj.k lHkk ,oa izca/kdk;Zdkfj.kh bl vf/kfu;e ds mn~ns";ksa dh i wfrZ gsrq fu;e cuk ldsxh ;k mUgsa la"kksf/kr dj ldsaxhA ¼2½ mi/kkjk ¼1½ ds v/khu cuk;s x;s fu;e bl vf/kfu;e ds mica/kksa ls vlaxr ugha gkasxsA
¼3½ bl /kkjk ds v/khu cuk;s x;s fu;e "kh?kzkfr"kh?kz fo/kku lHkk ds le{k j[ks tk;sxsaA
laLFkku vFkok mlds fdlh vdkneh ds fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds fy;s tks bl vf/kfu;e ds v/khu ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus ds fy;s vk"kkf;r gks] dksbZ okn] vfHk;kstu ;k vU; dk;Zokgh ugha dh tk ldsxhA &&
6
THE UTTARAKHAND LANGUAGE INSTITUTIONS ACT, 2018
[UTTARAKHAND ACT NO. 16 OF 2018]
[Enacted by Uttarakhand State Legislative Assembly in the Sixty-Ninth year of the Republic of India]
AN
ACT
to establish the Uttarakhand Language Institution and to provide the Academies and the connected and incidental matters thereof;
CHAPTER-1 Preliminary Short title, Extent and Commencement
1. (1) This Act may be called the Uttarakhand Language Institutions Act , 2018.
(2) It shall extend to the whole of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires -
(a) "Institution" means the Uttarakhand Language Institution constituted under section 3 of the Act;
(b) "Notification" means the Notification published in the Gazette of Uttarakhand Government ;
(c) "General body" means the General body of the Institution;
(d) "Committee" means the Managing Executive Committee of the Language Institution;
(e) "Government" means the State Government of Uttarakhand;
(f) "Prescribed" means the prescribed rules and procedures under the Act;
(g) "Academy" means the Uttarakhand Hindi Academy, Uttarakhand Urdu Academy, Uttarakhand Punjabi Academy and Uttarakhand Regional Language and Boli (dialect)Academy.
(h) "State" means the State of Uttarakhand;
(i) "Non-official member" means such person who is representative of any organization/institution but not Government Member;
(j) "Chairman, Executive Chairman and Vice-chairman"
means the Chairman, Executive Chairman and Vice-chairman of
7
the Uttarakhand Language Institution;
(k) "Director" means the Director of the Language Institution;
(l) "Deputy Director" means the Deputy Director of the Uttarakhand Hindi Academy, Uttarakhand Urdu Academy, Uttarakhand Punjabi Academy and Uttarakhand Regional Language and Boli (dialect)Academy;
(m) "Member" means the members of the General body and Managing Executive Committee;
(n) "Year" means the financial year;
CHAPTER-II Establishment of the Uttarakhand Language Institution Establishment of the
Language Institution
3. The State Government, as soon as may be after the commencement of this Act, shall constitute a Language Institution for the fulfillment of the purposes of this Act, which shall be known as the Uttarakhand Language Institution, whose head-quarter shall be in Dehradun.
Committee Composition of the Language Institution
4. The General body of the Uttarakhand Language Institution shall be constituted as follows,-
(a) Hon'ble Chief Minister- Chairman (ex-officio);
(b) Hon'ble Language Minister- Executive Chairman (Ex- officio);
(c) An Eminent person nominated by the State Government- Vice-chairman;
(d) Principal Secretary/ Secretary, Finance, Government of Uttarakhand- Member (ex-officio);
(e) Principal Secretary/ Secretary, Higher Education, Government of Uttarakhand- Member (ex-officio);
(f) Principal Secretary/ Secretary, Language, Government of Uttarakhand- Member (ex-officio);
(g) Principal Secretary/ Secretary, Planning, Government of Uttarakhand- Member (ex-officio);
(h) Vice-chancellor of any two Universities nominated by the State Government- Members;
(i) such 12 linguist and litterateur of relating subjects of the Country and State nominated by the State Government, as may be prescribed- Members;
(j) Secretary, Uttarakhand Sanskrit Academy- Member (ex- officio);
(k) Senior Finance Officer, Uttarakhand Language Institution-
8
Member (ex-officio);
(l) Director, Uttarakhand Language Institution- Member- secretary (ex-officio).
Composition of Managing Executive Committee
5. The Managing Executive Committee shall be constituted as follows-
(1) Chairman- Chief Minister/Language Minister, Uttarakhand ;
(2) Executive Chairman- Principal Secretary/ Secretary, Language Department, Government of Uttarakhand;
(3) Member- Principal Secretary/ Secretary, Finance, Government of Uttarakhand;
(4) Member- Principal Secretary/ Secretary, Higher Education, Government of Uttarakhand;
(5) Member- Principal Secretary/ Secretary, Planning, Government of Uttarakhand;
(6) Member - Secretary, Uttarakhand Sanskrit Academy;
(7) Member- Three (03) litterateurs of institutions nominated by the Government of Uttarakhand;
(8) Member- Senior Account officer, Uttarakhand Hindi Academy.
Duties and powers of the Chairman,
Executive
Chairman, Vice- chairman and Members
6. (a) The Managing Committee shall advise the State Government on all matters arise under this Act and shall exercise such other powers and perform the duties, as may be prescribed;
(b) To constitute one or more sub committees, generally or for any purposes, for the implementation of the business of the institution;
(c) To make rules from time to time for their conduct of business and administration, their compliance and modification;
(d) To pass programs and plannings according to the objectives of the Institute.
(e) To purchase any property, to exchange, to take on rent or to acquire or their disposal or to get property as a gift and to intimate the State Government after these functions for the purpose of the Institution.
Term of office and service conditions of the Members
7. (a) Every Member of the General Body and Managing Committee in addition to ex-officio member of the institution shall hold the office for three years from the date of his
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nomination; Provided that any person who is member as a representative of any organization shall not remain member on cessation of his representation by such organization.
(b) The member may resign his office any time by writing under his hand addressed to the state Government in case of withdrawal from the membership of the Institution.
(c) Any member of the Institution, shall not remain member if he dies, becomes of unsound mind or declared undischarged insolvent or convicted by the court for an offence related to moral turpitude.
Filling the casual vacancies of the Members
8. The person nominated by the State Government in any vacancy shall hold the office for the remaining tenure of the predecessor member.
Meeting, decision and quorum
9. (a) The meeting of General Body and Management committee shall be held quarterly but if deemed necessary than the meeting may be convened any time.
(b) The quorum of meeting shall be half of total number of members in which the annual budget, the programs and plannings of the Institution shall be presented and passed.
(c) The determination of all matters in any meeting of the institution shall be decided by the majority of the members present and voting. In case of equality of the vote, the vote of presiding member shall be casting vote;
(d) In absence of Chairman, the Executive Chairman, in absence of Executive Chairman, the Vice-chairman and in absence of Vice-chairman, such member who is nominated by the Chairman, shall preside the meeting.
Establishment of Academies under the Language Institution
10. For development and promotion of language and dialect of various communities in the State, the following Academies shall be constituted under the Institution with the prior approval of the State Government, which shall be functioned as branches of the Institution-
(a) The Uttarakhand Hindi Academy;
(b) The Uttarakhand Urdu Academy;
(c) The Uttarakhand Punjabi Academy;
(d) The Uttrakhand Regional Language and Boli (dialect) Academy.
The functions of the above said Academies shall be under the provisions of section 11.
Officer and Staff of the Institution
11. (a) A Director for the Institution shall be appointed by the Personnel Department, Government of Uttarakhand, for the
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implementation of functions and decision taken by the General Body and managing committee, who is not below the rank of Additional secretary;
(b) The Director shall control the general administration of Institution. The determination of functions and duties of the Director shall be specified by the rules or regulations made under this Act.
(c) For the purposes of this Act, a Deputy Director shall be appointed by the State Government in every a foresaid Academies. The Deputy Director shall operate the concerning academies under the Director. The determination of functions and duties of the Deputy Director shall also be specified by the rules or regulations made under this Act;
For the purposes of this Act, the post of Deputy Director in academies mentioned in section 10 shall be created by the State Government separately on the basis of functions, duties and necessity.
(d) For the appropriate disposal of the functions of the institution, the State Government shall create such number of posts on such pay scale as prescribed from time to time;
(e) The pay, allowances and service conditions of the officers and employees of the Institution shall be such as may be prescribed by the State Government from time to time.
Proceedings of the institution not to be invalidated
12. No work or proceeding of the Institution shall be deemed to be invalid merely on the ground of -
(a) any vacancy or defect in the constitution of the Institution;
(b) any defect or irregularity in the appointment of a person acting as the Chairman or other Member thereof; or
(c) any defect or irregularity in such proceeding not affecting the substance.
Authentication of the orders of the
Institution
13. All the decisions and orders of the Institution shall be authenticated by the signature of the Director or any other officer authorised by the Director for this purpose. The Director may also delegate his duties and powers as per necessity.
CHAPTER-III Powers, objectives and allocation of work of the Institution Powers and objectives
of the Institution
14. (a) The Institution shall act in whole of State as a nodal institution and shall conduct the language relating planning and implementation and shall also conduct language related works in the various States and Union Territories of the India in the interest of the State as per necessity;
(b) The determination of detailed objectives and functions of the institutions shall be determined by the rules and regulations
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made under this Act;
(c) The institution shall perform such other duties and exercise such other powers as may be prescribed from time to time.
CHAPTER-IV Finance and Account Maintenance of Accounts
15. (a) One such Senior Account Officer shall be appointed from the Finance and Accounts services by the State Government who shall be responsible for appropriate accounts and other relating record of the institution. He shall also prepare annual statement and balance sheet and conduct other financial work of accounts.
(b) The audit of the account of the Institution shall be done annually by the Auditors appointed with the permission of the State Government.
CHAPTER-V Miscellaneous Annual Report 16. The Institution shall prepare an annual report every year, in such form and in such manner as may be prescribed, in which correct and full details of affairs of previous year shall be given. The annual report shall be laid before the house of the State Legislative Assembly every year.
Inspection 17. The Director or any officer authorized by him may inspect any Academy/branches of the Institution to satisfied that this Act and the provisions of rules and regulations made under it are complied with.
Power to make rules 18. (1) The General Body and Management Committee may make rules for the implementation of the object of this Act and may amend them with the prior approval of the State Government.
(2) The rules made under sub-section (1) shall not be inconsistent with the provisions of this Act.
(3) The rules made under this section shall be laid before the Legislative Assembly as soon as possible.
Protection of action taken in good faith
19. No suit, prosecution or other proceeding may lie against Institution or any person of any Academy for any act which is in good faith done or intended to be done under this Act. ----------------------------------------------------------------------×------------------------------------------------------------------
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