Uttar Pradesh act 47 of 1976 : The UTTAR PRADESH URBAN DEVELOPMENT LAWS (AMENDMENT) ACT, 1976

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No. 4972 (2) /XVII-V-1-168-76 Dated Lucknow, November 20, 1976

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Nagar Vikas Vidhi (San- shodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhaya 47 of 1976). as passed by the Uttar Pradesh Legislature and assented to by the Governor on November 20, 1976 :

THE UTTAR PRADESH URBAN DEVELOPMENT LAWS (AMENDMENT) ACT, 1976

(U. P. Acr NO. 47 or 1976)

(As passed by the Uttar Pradesh Legislature)

AN

ACT

further to amend the Uttar Pradesh Avas Evarn Vikas Parishad Adhiniyarrt, 1965, and the Uttar Pradesh Urban Planning and Development Act,

1973.

IT is HEREBY enacted in the Twenty-seventh Year of the Republic of India

as follows :-

1. This Act may be called the Uttar Pradesh Urban Development Laws (Amendment) Act, 1976.

Short title.

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UT< 91t WifETIT, ;T7, 2 2 9'1 1976

Amendment of section 3 of U.P. Act 1 of 1966.

2. In section 3 of the Uttar Pradesh Avas Eva Vikas Parishad Adhiniyam, 1965, hereinafter referred to as the principal Act, in sub-section (5) ,—

for clause (0 , the following clause shall be substituted, namely:-.7 _

"(f) the Managing Director, Uttar Pradesh Jal Nigam, Lucknow• ex-officio ;";

after clause (f) , the following clause shall be inserted, namely ;—

" (g) the Director, Central Building Research Institute, Roorkee, ex-officio ;".

Amendment of section 8.

3. In section 8 of the principal Act, for sub-section (I), the following sub-section shall be substituted, namely :—

" (1) Subject to such control and restrictions as may from time to time be imposed by the State Government, by special or general orders, the -- Board may appoint such officers and servants as it considers necessary for the efficient performance of its functions."

4. In section 35 of the principal Act—

in the marginal heading, for the words "Malin Basil Sudhar Aur Nipatan Yojna" the words "a scheme" shall be substituted;

in sub-section (1), for the words "Malin Basti Sudhar Aur Nipatan Yojna .(Slum Improvement and clearance scheme) ", the wordi "housing or improvement scheme" shall be substituted.

Amendment of 5, In section 63 of the principal Act, for sub-section (1) the following sub-

"(1) (a) The Housing Commissioner shall lay before the Board, at a special meeting to be held before the commencement of a financial year, a budget of the Board for that year.

(b) Every such budget shall be prepared in such form as may be prescribed and shall make provision for—

the housing and improvement schemes which the Board proposes to execute whether in part or whole during that year;

the due fulfilment of all the liabilities of the Board; and

the efficient administration of this Act;

and shall contain a statement showing the estimated receipts and expenditures on capital and revenue accounts for that year, and such other particulars as may be prescribed.

(c) The Board shall after considering the budget sanction it with or without modifications, and submit the same to the State • Government for approval.

(d) The State Government may either approve the budget as • sanctioned by the Board, or return it to the Board for such modi- fications as the State Government may direct.

(e) Where a budget is so returned the Board shall forthwith make such modifications and submit the budget as so modified to the State Government, which may then approve it.

(0 The Housing Commissioner may, at any time during the financial year for which a budget has been approved by the State Government, lay before the Board a suppleinentary budget and the foregoing provisions of this sub-section shall rnutatis mutandis apply to such supplementary budget."

Amendment of section 35.

section 63. • section shall be substituted, namely.

4 ' \ifiTSTE‘ETXTHI’HRUTWIE, 22 WW, 1976 . _ . _ - ...'. Amendment of 2. In section 3 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam' section 3 of U.P. - . . . _ . _ Act 1 of 1966. 1965, hereinafter referred to as the pnncrpal Act, m sub secuon (5), (a) for clause (f) . the following clause shall be substituted, namely ;: " (f) the Managing Director, Uttar Pradesh Jal Nigam, Lucknow -, eg-ofiicio ;"; (b) after clause (f), the following clause shall be inserted, namely.- "(fi) the Director, Central Building Research Institute, Roorkee, ' ex-ofiicio ;". , ? Amendment of 3. In section 8 of the principal Act, for sub-section (1). the following “cm“ 8' sub-section shall be substituted, namely :— “ (1) Subject to such control and restrictions as may from time to time , be imposed by the State Government, by special or general orders, thé’:" Board may appoint such officers and servants as it considers necessary for - the efficient performance of its functions." Amendment of 4. section 35. In section 3:7 of the pnncrpal Act— (a) in the marginal heading. for the words “Malin Basti Sudhar Aur ) Nipatan Yojna" the words "a scheme" shall be subsbimted ; (b) in sub-section (1), for the words "Malin Basti Sudhar Aur Nipatan Yojna ~(Slum Improvement and clearance scheme)", the words: "housing or improvement scheme" shall be substituted. . Amendment of 5, In section 63 of the principal Act, for sub-section (1) the following sub« “9‘10“ 53- section shall be substituted, namely, :—< ' " (1) (a) The Housing Commissioner shall lay before the Board; at a special meeting to be held before the commencement of a financial year, a budget of the Board for that year. (b) Every such budget shall be prepared in such form as may be prescribed and shall make provision for— '. (i) the housing and improvement schemes which the Board . —‘ proposes to execute whether in part or whole during that year: (ii) the due fulfilment of all the liabilities of the Board; and. .> (iii) the efficient administration of this Act; _ and shall contain a statement showing the estimated receipts and expenditures on capital and revenue accounts for that year, and e ,. such other particulars as may be presuibed. (c) The Board shall after considering the budget sanction it_ with or without modifications, and submit the same to the State- Govemment for approval. ~ (d) The State Government may either approve the budget as“ ' sanctioned by the Board, or return it to the Board for such modi- fications as the State Government may direct, '. (5) Where a budget is so returned the Board shall forthwith ' I make such modifications and submit the budget as so modified to the State Government, which may then approve it. f) The Housing Commissioner may, at any time during (11? financial year for which a budget has been approved by the Slat? . ,2 Government, lay before the-Board a supplementary budgetan'd the ._ foregoing provisions of this sub-section shall mutatis mutandis apply V to such supplementary budget."

.07 sitqr ;Mg TRZ, 2 2 971:ER, 1976j

6. In section 59 of the Uttar Pradesh Urban Planning and Development Act, 1973, as re-enacted by the Uttar Pradesh President's Acts (Re-enactment with Modifications) Act, 1974,—

in sub-section (1) , in clause (a) ,—

(1) for the brackets and words " (except in relation to those housing and improvement schemes which have been notified under section 32 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965, before the declaration of the area comprised therein as deve- lopment area, hereinafter in this section referred to as continuing Avas Parishad Schemes) " the following shall be substituted and be deemed always to have been substituted, namely :—

"(except in relation to those housing or improvement schemes which have either been notified under section 32 of Uttar Pradesh Avas Evam Vikas Parishad Whiniyam, 1965 before the declaration of the area comprised therein as development area or which having been notified under section 28 of the said Adhiniyam before the said declarations are thereafter approved by the State Government for continuance under the said Adhi- niyam or which are initiated after such declaration with the approval of the State Government, hereinafter in this section referred to as Special Avas Parishad Schemes) " ;

(ii) for the words "and for the purpose of continuance of pro- ceedings under the Uttar Pradesh (Regulation of Building Opera- tions) Act, 1958, the powers of the prescribed authority and the controlling authority under that Act shall vest respectively in the Vice-Chairman and the Chairman" the following words shall be substituted and be deemed always to have been substituted, namely—

"and the powers, for doing anything which could, but for such suspension of the Uttar Pradesh (Regulation of Building Operations) Act, 1958, be done by the prescribed authority and controlling authority and which can, after such suspension be done by virtue of the application of section 6 of the Uttar Pradesh general Clauses Act, 1904, shall vest in the Vice- Chairman and the Chairman respectively";

in sub-section (13) , for the words acontinuing Avas Parishad Schemes" the words "Special Avas Parishad Schemes" shall be substituted.

Amendment of section 59 of President's Act it of 1973 as re- enacted by U. P. A ct 30 of 1974.

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