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THE MADHYA PRADESH RAJYA ALPSANKHYAK AYOG
ADHINIYAM, 1996
[No. XV of 1996] (As amended by M.P. Act 11 of 2001) [26th Sept. , 1996]
CONTENTS
CHAPTER 1
PRELIMINARY
1. Short t i t le, extent and commencement
2. Definit ions
CHAPTER II
THE MADHYA PRADESH STATE COMMISSION FOR MINORITIES
3. Consti tution of the Madhya Pradesh State Commission for Minorit i es
4. Terms of office and conditions of service of Chair -person and members
5. Officers and other employees of the Commission
6. Salaries and allowances to be paid out of grants
7. Vacancies, etc. , not to invalidate proceedings of the Commission
8. Procedure to be regulated by the Commission
CHAPTER III
FUNCTIONS OF THE COMMISSION
9. Functions of the Commission
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT
10. Grants by the State Government
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11. Accounts and Audit
12. Annual Report
13. Annual Report to be laid before the Assembly
CHAPTER V
MISCELLANEOUS
14. Chairperson, Members and Staff of the Co mmission to be public servants
15. Power to make rules
16. Power to remove difficult ies
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THE MADHYA PRADESH RAJYA ALPSANKHYAK AYOG
ADHINIYAM, 1996
[No. XV of 1996] [26th Sept. , 1996]
AMENDING ACT
Act No. 11 of 2001
An Act to consti tute a State Commission for Minorit ies and to provide for matters connected therewith or incidental thereto.
Be it enacted by the Madhya Pradesh State Legislature in the Forty - seventh Year of the Republic of India as follows:
CHAPTER I
PRELIMINARY
1. Short tit le, extent and commencement.—(1) This Act may be called The Madhya Pradesh Rajya Alpsankhyak Ayog Adhiniyam, 1996.
(2) It extends to the whole of Madhya Pradesh.
(3) It shall come into force on such date as the State Government may, by notification in the Off icial Gazette, appoint.
2. Definitions.—In this Act, unless the context otherwise requires:
(a) "Commission" means the Madhya Pradesh State Commission for Minorit ies consti tuted under Section 3;
(b) "Member" means a Member of the Commission;
(c) "Minority" for the purpose of this Act means,— ( i) a Community notif ied as such by the Central Government for the purpose of National Commission for Minorit ies Act, 1992 (No. 19 of 1992), or
( i i) a Community notified as such by the State Government.
CHAPTER II
THE MADHYA PRADESH STATE COMMISSION FOR
MINORITIES
3. Constitution of the Madhya Pradesh State Commission for Minorities.—(1) The State Government shal l consti tute a body to be known as the Madhya Pradesh State Commission for Minorit ies to exercise the powers conferred on, and to perform the functions assigned to i t under this Act.
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(2) The Commission shall consi st of a Chairperson and two members to be nominated by the State Government from amongst persons of eminence, abil i ty and integrity Provided that the Chairperson and one member shall be from amongst the minority communities.
4. Terms of off ice and conditi ons of service of Chair-person and Members.—(1) The Chairperson and every member shall hold off ice for a term of three years from the date he assumes charge.
(2) The Chairperson or a Member may, by writ ing under his hand addressed to the State Government, resign from the office of Chairperson or, as the case may be, of the Member at any t ime.
(3) The State Government shall remove a person from the office of Chairperson or a Member referred to in sub -section (2) if that person
(a) becomes an undischarged insolvent;
(b) is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involve moral turpitude;
(c) becomes of unsound mind and stands so declared by a competent Court;
(d) refuses to act or becomes incapable of act ing;
(e) is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or
(f) has, in the opinion of the State Government so abused the posi t ion of Chairperson or Member as to render that person's continuance in office detrimental to the interests of minorit ies or the public interest:
Provided that no person shall be removed under this clause unti l he has been given a reasonable opportunity of being hear d in the matter.
(4) A vacancy caused under sub -section (2) or otherwise shall be fi l led by fresh nomination.
(5) The salaries and allowances payable, to, and the other terms and conditions of service of the Chairperson and Members shall be such as may b e prescribed.
5. Officers and other employees of the Commission .—The State Government shall provide the Commission with a secretary and such other officers and employees as may be necessary for the efficient performance of the functions of the Commission under this Act.
6. Salaries and allowances to be paid out of grants.—The salaries and allowances payable to the Chairperson and Members and the Administrative expenses, including salaries and allowances payable to the officers and other employees shall be paid out of the grants referred to in sub -section (1) of Section
10.
7. Vacancies, etc. not to invalidate proceedings of the Commission. —
No act or proceedings of the Commission shall be questioned or shall be invalid
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merely on the ground of the existence of any vacancy or defect in the Consti tution of the Commission.
8. Procedure to be regulated by the Commission .—(1) The headquarters of the Commission shall be at Bhopal.
(2) The Commission shall regulate i ts own procedure.
(3) All orders and decisions of the Commission shall be authenticated by the Secretary or any other officer of the Commission duly authorised by the Secretary in this behalf .
CHAPTER III
FUNCTIONS OF THE COMMISSION
9. Functions of the Commission.—(1) The Commission shall perform all or any of the following functions, namely—
(a) Evaluate the progress of the development of minorit ies under the State;
(b) monitor the working of the safeguards provided in the Const i tution and in laws enacted by the Parliament and the State Legislature ;
(c) make recommendations for the effective implementation of safeguards for the protection of the interests of minorit ies by the State Government;
(d) look into specific complaints regarding deprivation of rights and safeguards of the minorit ies and t akeup such matters with appropriate authorit ies under the control of the State Government;
(e) cause studies to be undertaken into problems arising out of any discrimination against minorit ies and recommend measures for their removal;
(f) conduct studies, research and analysis on the issue relating to socio - economic and educational development of minorit ies;
(g) suggest appropriate measures in respect of any minority to he undertaken by the State Government;
(h) make periodical or spec ial reports to the State Government on any matter pertaining to minorit ies and in part icular difficult ies faced by them; and
( i) any other matter which may be referred to i t by the State Government:
Provided that if any recommendation made by the Commiss ion is repugnant to the recommendation made by the National Commission for Minorit ies on any matter relating to the State of Madhya Pradesh then the recommendation made by the State Commission shall prevail .
(2) The . Commission shall , while performing an y of the functions mentioned in sub-clauses (a), and (d) of sub -section (1) have all the powers of a
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Civil Court trying a suit and in particular, in respect of the following matters, namely—
(a) summoning and any enforcing the attendance of any person fro m any part of the State and examining him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
(d) requisit ioning any public record or copy thereof from any office;
(e) issuing commissions for examination of witnesses and documents; and
(f) any other matter which may be prescribed.
CHAPTER IV
FINANCE, ACCOUNTS AND AUDIT
10. Grants by the State Government.—(1) The State Government, shall after due appropriation made by the State Legislature by law in this behalf , pay to the Commission by way of grants such sums of money as State Government may think fi t for being uti l ised for the purposes of this Act.
(2) The Commission may spend such sums as i t thinks fi t for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub -section (1).
11. Accounts and Audit.—(1) The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of account in such form as may be prescribed by the State Government in consultation with the Accountant General , Madhya Pradesh.
(2) The Accounts of the Commission shall be audited by the Accountant General at such intervals as may be specified by him and any expenditure in connection with such audit shall be payable by the Commission to the Accountant General .
(3) The Accountant General and any person appointed by him in connection with the audit of the accounts of the Commission under this Act shall have the same rights and privileges and authority in connection with such audit as the Accountant General general ly has connection with the audit of Government accounts and, in particular; shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Commission.
12. Annual Report.—The Commission shall prepare, in such form and by such date for each financial year, as may be prescribed, i ts annual report giving a full account of i ts activit ies during the previous financial year and forward a copy thereof to the State Government.
13. Annual Report to be laid before the Assembly.—The State Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein and the reasons for the non -
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acceptance, if any of such recommenda tions and the audit report to be laid as soon as may be after the report is received, before the Legislative Assembly.
CHAPTER V
MISCELLANEOUS
14. Chairperson, Members and Staff of the Commission to be public servants.—The Chairperson, Members and employees of the Commission shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
15. Power to make rules.—(1) The State Government may, by notification in the official Gazette, make rules for carrying out the provisions of this Act.
(2) In particular, and without prejudice to the generali ty of the foregoing powers, such rules may provide for al l or any of the following mat ters, namely: —
(a) salaries and allowances payable to; and the other terms and conditions of service of, the Chairperson and Members under subsection (5) of Section 4;
(b) any other matter under clause (f) of sub -section (2) of Section 9,
(c) the form in which the account shall be maintained and the annual statement of accounts shall be prepared unde r sub-section (1) of Section 11;
(d) the form in, and the date by which the annual report shall be prepared under Section 12;
(e) any other matter which is required to be or may be prescribed.
(3) Every rule made under this Act shall be laid as soon as may be after i t is made before the Legislative Assembly.
16. Power to remove diff iculties.— If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette , make such provisions , not inconsistent with the provisions of this Act as appear to i t to be necessary or expedient for removing the difficulty.
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CHHATTISGARH ACT
(No. 31 of 2013)
THE CHHATIISGARH RAJYA ALPSANKHYAK AYOG (SANSHODHAN)
ADHINIYAM, 2013
An Act to amend the Chhattisgarh Rajya Alpsankhyak Ayog Adhiniyam, 1996 (No. 15 of 1996).
Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic of India, as.follows:-·
I.
2.
(1) This Act may be called the Chhattisgarh Rajya Alpsankhyak Ayog (Sanshodhan) Adhiniyam, 2013.
(2) It shall come into force on such date as the State Government may appoint in this behalf by notification in Official Gazette.
For clause (c) of .Section 2 of the Chhattisgarh Rajya Alpsankhyak Ayog Adhiniyam, 1996 (No. 15 of 1996), the following shall be substituted, namely:-
"(c) "Minority" for the purpose of this Act means,-
(i) A community notified as such by the Central Government for the purpose of the National Commission fot Minorities Act, 1992 (No. 19 of ,1992), or
(ii) A community notified as such by the State Government."
716 ( 1)
Short title and commencement.
Amendment · Section 2. of
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