Uttarakhand act 011 of 2011 : The NATIONAL LAW UNIVERSITY OF UTTARAKHAND ACT, 2011

dze la[;k& 61¼d½ iathd`r la[;k&Mh0,u0@30&2009&2011 ¼ykblsUl Vw iksLV fonkmV izhisesUV½ 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 21 vizSy] 2011 bZ0 oS"kk[k 01] 1933 "kd lEor~

mRrjk[k.M "kklu

fo/kk;h ,oa lalnh; dk;Z foHkkx

la[;k 162@fo/kk;h ,oa lalnh; dk;Z@2011 nsgjknwu] 21 viSzy] 2011

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 jk'Vhª; fof/k fo"ofo|ky; fo/ks;d] 2011 dks fnukad 18 viSzy] 2011 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 11 o'kZ 2011 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA

mRrjk[k.M jk"Vªh; fof/k fo"ofo|ky; vf/kfu;e] 2011 ¿mÙkjk[k.M vf/kfu;e la0 11 o"kZ 2011À mRrjk[k.M jkT; ds Hkokyh] uSuhrky esa ,d jk"Vªh; fof/k fo"ofo|ky; dh LFkkiuk ,oa fuxeu vkSj mlls lEcfU/kr ,oa vkuq"kafxd fo"k;ksa dh O;oLFkk djus ds fy,

vf/kfu;e

Hkkjr x.kjkT; ds cklBosa o"kZ esa jkT; fo/kku e.My }kjk fuEufyf[kr :i esa vf/kfu;fer fd;k tkrk gS %& laf{kIr uke vkSj

izkjEHk

1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M jk"Vªh; fof/k fo"ofo|ky; vf/kfu;e] 2011 gSA

¼2½ ;g ml rkjh[k dks izoÙ̀k gksxk] tks jkT; ljdkj] jkti= eas vf/klwpuk }kjk fu;r djsA

ifjHkk"kk,a 2- tc rd fd lanHkZ esa vU;Fkk visf{kr u gks] bl vf/kfu;e esa( ¼,d½ **fo|k ifj"kn~** ls fo"ofo|ky; dh fo|k ifj"kn~ vfHkizsr gS(

¼nks½ ^^ckj dkmafly** ls mRrjk[k.M dh jkT; ckj dkmafly vfHkizsr gS(

¼rhu½ **dqykf/kifr** ls fo"ofo|ky; dk dqykf/kifr vfHkizsr gS(

¼pkj½ **dk;Z ifj"kn~** ls fo"ofo|ky; dh dk;Z ifj"kn~ vfHkizsr gS(

¼ik¡p½ **"kklh ifj"kn~** ls fo"ofo|ky; dh "kklh ifj"kn~ vfHkizsr gS(

¼N%½ **fofgr** ls fofu;ekoyh }kjk fofgr vfHkizsr gS(

¼lkr½ **dqy lfpo** ls fo"ofo|ky; dk dqy lfpo vfHkizsr gS(

¼vkB½ **fofu;ekoyh** ls fo"ofo|ky; dh fofu;ekoyh vfHkizsr gS(

¼ukS½ ^^jkT; ljdkj** ls mRrjk[k.M dh ljdkj vfHkizsr gS(

¼nl½ **fo"ofo|ky;** ls mRrjk[k.M jk"Vªh; fof/k fo"ofo|ky; vfHkizsr gS( ¼X;kjg½ ^^dqyifr** ls fo"ofo|ky; dk dqyifr vfHkizsr gSA

mRrjk[k.M jk"Vªh;

fof/k fo"ofo|ky;

dh LFkkiuk vkSj

fuxeu

3- ¼1½ ,slh rkjh[k ls] tks jkT; ljdkj] jkti= eas vf/klwpuk }kjk] fu;r djs] mRrjk[k.M jk"Vªh; fof/k fo"ofo|ky; Kkr uke ls ,d fo"ofo|ky; dh LFkkiuk dh tk;sxhA ¼2½ fo"ofo|ky; iwokZsDr uke dh ,d fuxfer fudk; gksxh] ftldk "kkLor vkSj mRrjkf/kdkj vkSj lkekU; eqnzk gksxh vkSj ftls taxe vkSj LFkkoj nksuksa gh izdkj dh lEifÙk dk vtZu] /kkj.k vkSj O;;u djus dh "kfDr gksxh rFkk mDr uke ls og okn yk,xh vkSj ml ij okn yk;k tk;sxkA

¼3½ fo"ofo|ky; }kjk ;k blds fo:) lHkh oknksa rFkk vU; fof/kd dk;Zokfg;ksa esa vfHkopuksa dks dqylfpo }kjk dqyifr dh lgefr ls gLrk{kfjr rFkk lR;kfir fd;k tk;sxk ,oa bl rjg ds oknksa vkSj dk;Zokfg;ksa ds izØe dqyifr dks tkjh rFkk muds le{k izLrqr fd;s tk;saxsA

¼4½

¿ fo"ofo|ky; dk eq[;ky; ,sls LFkku ij gksxk tSlk jkT; ljdkj fofufnZ'V djsAÀ ----------------------------------------------------------

1- mRrjk[k.M vf/kfu;e la[;k 18 o'kZ 2018 dh /kkjk 2 }kjk izfrLFkkfirA

fo"ofo|ky; ds mn~ns';

4- fo"ofo|ky; ds fuEufyf[kr mn~ns'; igksaxs( vFkkZr~ %& ¼d½ fof/k vkSj fof/kd izfØ;kvksa rFkk fof/k dh Hkwfedk ds v/;;u vkSj Kku dks jk"Vªh; fodkl esa izlkfjr vkSj vxzlfjr djuk(

¼[k½ Nk= vkSj vuqla/kkufon~ esa odkyr] U;kf;d vkSj vU; fof/kd lsokvksa] fo/kku] fo|eku fof/k;ksa esa fof/k lq/kkj vkSj rRleku ds lEcU/k esa dkS'ky dk fodkl djds fof/k ds {ks= esa lekt lsok ds izfr mRrjnkf;Ro dh Hkkouk dk fodkl djuk(

¼x½ fof/kd Kku dk lao/kZu djus vkSj fof/k ,oa fof/kd izfØ;k dks lkekftd ifjorZu dk n{k ek/;e cukus ds fy, O;k[;kuksa] dk;Z"kkykvksa] lsfeukjksa] ifjlaoknksa] fuokfpZdk lHkkvksa] foe"kZ xks"Bh vkSj lEesyuksa vkfn dk vk;kstu djuk( ¼?k½ ijh{kkvksa dk vk;kstu djuk rFkk mikf/k;k¡ vkSj vU; 'kSf{kd fof'kf"V;k¡ iznku djuk vkSj(

¼³½ ,sls lHkh vU; dk;Z djuk tks fo"ofo|ky; ds lHkh ;k fdUgha mn~ns';ksa dh izkfIr ds fy, vkuq"kafxd vko";d ;k lEcfU/kr gksaA

fo"ofo|ky; dh

'kfDr;k¡ vkSj d̀R;

5- fo"ofo|ky; dh fuEufyf[kr 'kfDr;k¡ vkSj dR̀; gksaxs( vFkkZr~ %& ¼,d½ vuqla/kku] f"k{kk vkSj f"k{k.k ds fy, fo"ofo|ky; vkSj ,sls dsUnzksa dk iz'kklu vkSj izcU/k djuk tks fo"ofo|ky; ds mnns~";ksa dks izksRlkfgr djus ds fy, vko";d gksa( ¼nks½ fof/k ls lEcfU/kr Kku ;k v/;;u dh ,slh 'kk[kkvksa esa ftUgsa fo"ofo|ky; Bhd le>s] f"k{k.k dh O;oLFkk djuk vkSj vuqla/kku ds fy, rFkk fof/kd Kku ds vfHko)Zu rFkk izlkj ds fy, micU/k djuk(

¼rhu½ fof/kd rFkk U;kf;d lq/kkj ij cy nsrs gq, fof/k rFkk U;k; ds lHkh igyqvksa esa vuqla/kku izk;ksftr djuk rFkk mldk nkf;Ro ysuk(

¼pkj½ fdlh mikf/k ;k mikf/k i= ¼fMIyksek½ gsrq v/;;u ikB~;Øe ds fy, fo"ofo|ky; esa Nk=ksa ds izos'k ds fy, vgZrk,a fofgr djuk vkSj mUgsa fofu;fer djuk( ¼ik¡p½ ijh{kkvksa dk vk;kstu djuk vkSj ,slh 'krksaZ ds v/khu jgrs gq, tSlk fo"ofo|ky; vo/kkfjr djs] O;fDr;ksa dks fMIyksek ;k izek.k&i= Lohdr̀ djuk vkSj mUgsa mikf/k;k¡ ,oa fo|k lEcU/kh vU; fo'ks"k mikf/k;k¡ iznku djuk vkSj fdUgha ,sls fMIyksek] izek.k&i=ksa] mikf/k ;k vU; fo|k lEcU/kh fo'ks"k mikf/k;ksa dks mfpr o i;kZIr dkj.kksa ls okil ysuk(

¼N%½ ekun mikf/k ;k vU; fo'ks"k mikf/k;ksa dks fofgr jhfr ls iznku djuk( ¼lkr½ Qhl vkSj vU; izHkkjksa dks fu;r djuk] mudh ek¡x djuk vkSj mUgsa izkIr djuk( ¼vkB½ lHkkx̀gksa ds lkFk&lkFk Nk=koklksa dks lafLFkr djuk vkSj mudk j[k&j[kko djuk vkSj fo"ofo|ky; ds Nk=ksa ds fy, fuokl LFkkuksa dks ekU;rk iznku djuk vkSj fdlh ,sls fuokl LFky dks iznku dh x;h ,slh ekU;rk dks okil ysuk(

¼ukS½ ,sls fo"ks"k dsUnzksa] fof"k"V v/;;u dsUnzksa ;k 'kks/k ds fy, vU; bdkbZ;ksa dh LFkkiuk djuk rFkk mUgsa vuqnsf"kr djuk tks fo"ofo|ky; ds fopkj esa mlds mn~ns";ksa dks vxzlj djus ds fy;s vko";d gks(

¼nl½ fuokl LFky dk i;Zos{k.k vkSj fu;U=.k djuk vkSj fo"ofo|ky; ds Nk=ksa ds e/; vuq'kklu dks fofu;fer djuk vkSj muds LokLF; ds fodkl ds fy, O;oLFkk djuk( ¼X;kjg½ efgyk fo|kfFkZ;ksa ds fuokl] vuq'kklu vkSj f"k{k.k ds fy, O;oLFkk djuk( ¼ckjg½ jkT; ljdkj ds iwokZuqeksnu ls 'kSf{kd] izkfof/kd] iz'kklfud] fyfidh; vkSj vU; inksa dk l̀tu djuk(

¼rsjg½ fo"ofo|ky; ds deZpkfj;ksa esa vuq'kklu fofu;fer vkSj izofrZr djuk vkSj ,sls vuq'kklukRed mik; djuk] tks vko";d le>s tk;sa(

¼pkSng½ jkT; ljdkj ds iwokZuqeksnu ls fo"ofo|ky; }kjk visf{kr inksa dk l̀tu djuk( ¼iUnzg½ vkpk;ksZa] mikpk;Z@lgk;d vkpk;kZsa] izoDrk ds :i esa ;k fo"ofo|ky; ds v/;kid vkSj vuqla/kkufonksa ds :i esa O;fDr;ksa dh fu;qfDr djuk(

¼lksyg½ v/;srkof̀Rr;k¡] Nk=of̀Rr;k¡] ikfjrksf"kd vkSj ind lafLFkr djuk vkSj mUgsa iznku djuk(

¼l=g½ vuqla/kku i=ksa rFkk ikB~; lkexzh ds eqnz.k rFkk izdk'ku dh O;oLFkk djuk( ¼vB~Bkjg½ fof/k] U;k;] lkekftd fodkl vkSj lgc) fo"k;ksa esa f"k{kk] izf"k{k.k vkSj vuqla/kku ds ekeys esa fdlh vU; laxBu ls] ,sls iz;kstuksa ds fy, ftlds lEcU/k esa r; fd;k x;k gks ,sls fucU/ku vkSj 'krksZa ij] ftUgsa fo"ofo|ky; mfpr le>sa] la;ksftr djuk( ¼mUuhl½ v/;kidksa vkSj fo}kuksa ds vknku&iznku vkSj lkekU;r% ,slh jhfr ls tks lkekU; mn~ns';ksa ds fy, lk/kd gks] fo"o ds fdlh Hkkx esa mPprj v/;;u dh ,slh laLFkkvksa ls] ftuds mn~ns'; iw.kZr% ;k va'kr% fo"ofo|ky; ds mn~ns';ksa ds ln'̀k gksa] la;ksftr djuk(

¼chl½ fo"ofo|ky; ds O;;ksa dk fofu;eu djuk vkSj ys[kkvksa dk izcU/k djuk( ¼bDdhl½ fo"ofo|ky; ds ifjlj ds Hkhrj ;k vU;= ,slh ,sls d{kk&d{kksa] v/;;u gkWyksa] iqLrdky;ksa vkSj v/;;u d{kksa dh LFkkiuk vkSj j[k&j[kko miyC/k djkuk] ftUgsa fo"ofo|ky; vko";d le>s(

¼ckbl½ fo"ofo|ky; ds iz;kstuksa ds fy, vkSj mu mn~ns';ksa ds lqlaxr ftuds fy, fo"ofo|ky; dh LFkkiuk dh x;h gS] vuqnku] vkfFkZd lgk;rk] vfHknku] lanku vkSj migkj izkIr djuk(

¼rsbZl½ fdlh ,sls Hkwfe] Hkou ;k ladeZ dks] tks fo"ofo|ky; ds iz;kstu ds fy, vko";d vkSj lqfo/kktud gks] ,sls fucU/kuksa vkSj 'krksZa ij ftls og Bhd o mfpr le>s] iV~Vs ij ysuk vFkok migkj ds :i esa ;k vU;Fkk Lohdkj djuk vkSj ,sls fdlh Hkou ;k fufeZfr dk fuekZ.k djuk ;k mlesa ifjorZu djuk ;k mldk j[k&j[kko djuk( ¼pkSchl½ fo"ofo|ky; ds fgr vkSj fØ;kdykiksa ij izfrdwy izHkko Mkys fcuk] ,sls fucU/kuksa vkSj 'krksZa ij] tSlk fo"ofo|ky; Bhd vkSj mfpr le>s] fo"ofo|ky; dh leLr lEifRr;ksa ;k mlds fdlh Hkkx dk] pkgs og taxe gks ;k LFkkoj foØ; djuk] vknku&iznku djuk] iV~Vs ij nsuk ;k vU;Fkk O;;u djuk %

ijUrq ;g fd tgk¡ lEifRr;ksa dk l̀tu jkT; ;k dsUnz ljdkj dh foRrh; lgk;rk ls fd;k x;k gks] ogka jkT; ljdkj dk iwokZuqeksnu vko";d gksxkA ¼iPphl½ Hkkjr ljdkj lEcU/kh vkSj vU; cpr&i=ksa] fofu;e i=ksa] psdksa ;k vU; ijØkE; fy[krksa dks vkgfjr vkSj Lohdkj djuk] rS;kj djuk vkSj i"̀Bkafdr djuk] fefrdkVs ij Hkqxrku djuk vkSj ijØke.k djuk(

¼NCchl½ jkT; ljdkj ds iwokZuqeksnu ls lEifRr ds lEcU/k esa pkgs og taxe gks ;k LFkkoj] ftlds vUrxZr fo"ofo|ky; dh ;k fo"ofo|ky; ds iz;kstu ds fy, vftZr dh tkus okyh ljdkjh izfrHkwfr;k¡ Hkh gSa] gLrkUrj.k i=] vUrj.k] izfrgLrkUrj.kksa] cU/kdksa] iV~Vksa] ykblsUlksa vkSj djkjksa dk fu"iknu djuk(

¼lRrkbl½ fdlh fy[kr dks fu"ikfnr djus ;k fo"ofo|ky; ds fdlh dkjksckj dk laO;ogkj djus ds mn~ns'; ls fdlh O;fDr dks] ftls og Bhd le>s] fu;qDr djuk( ¼vB~Bkbl½ vuqnku izkIr djus ds fy, dsUnz ljdkj] jkT; ljdkj] fo"ofo|ky; vuqnku vk;ksx ;k vU; izkf/kdj.kksa ds lkFk dksbZ djkj djuk(

¼mUrhl½ cU/ki=ksa] ca/kdksa] opui=ksa ;k vU; nkf;Roksa ;k izfrHkwfr;ksa ij] tks fo"ofo|ky; dh leLr ;k fdUgha lEifRr;ksa vkSj vkfLr;ksa ij fuf/kdr̀ ;k vk/kkfjr gksa ;k fcuk fdlh izfrHkwfr ds vkSj ,sls fucU/kuksa vkSj 'krksaZ ij tSlk] og Bhd le>s] /ku

tqVkuk vkSj ysuk vkSj fo"ofo|ky; dh fuf/k ls leLr O;;ksa dk] tks /ku tqVkus ds vkuq"kafxd gks] dk Hkqxrku djuk vkSj m/kkj fy;s x;s fdlh /ku dk Hkqxrku vkSj ekspu djuk(

¼rhl½ fo"ofo|ky; dh fuf/k;ksa ;k fo"ofo|ky; dks U;Lr fuf/k;ksa dk ,slh izfrHkwfr;ksa esa ;k ij vkSj ,slh jhfr ls tSlh og mfpr le>s] dk fofu/kku djuk vkSj le;≤ ij fdlh fofu/kku dk vUrfoZfue; djuk(

¼bDrhl½ 'kS{kf.kd] izkfof/kd] iz'kklfud vkSj vU; deZpkfjoÙn ds ykHkkFkZ] ,slh jhfr ls vkSj ,slh 'krksZa ds v/khu jgrs gq,] tSlk fofu;eksa }kjk fofgr fd;k tk;a] tSls& isa'ku] chek] Hkfo"; fuf/k vkSj miknku dh LFkkiuk djuk tSlk og mfpr le>s vkSj ,sls vuqnku nsuk] tSlk og fo"ofo|ky; ds fdUgha deZpkfj;ksa ds ykHkkFkZ mfpr le>s vkSj ,sls la?kksa] laLFkkuksa] fuf/k;ksa] U;klksa vkSj gLrkUrj.k dh LFkkiuk o leFkZu esa lgk;rk djuk] tks fo"ofo|ky; ds deZpkfjoÙn vkSj Nk=ksa ds fy, ykHkizn gksa(

¼cRrhl½ ,sls lHkh vU; dk;Z o dR̀; djuk] ftUgsa fo"ofo|ky; vius lHkh ;k fdUgha mn~ns';ksa dh izkfIr ;k foLrkj ds fy, vko";d] lgk;d ;k vkuq"kafxd le>s( ¼rSarhl½ le;≤ ij fo"ofo|ky; ds ekeyksa rFkk izcU/ku dks fofu;fer djus ds fy, vko";d fofu;eksa dks cukuk ,oa mUgsa ifjofrZr] mikUrfjr rFkk fo[kf.Mr djuk( ¼pkSarhl½ bldh lHkh vFkok fdUgha 'kfDr;ksa dks fo"ofo|ky; ds dqyifr ;k fdlh lfefr vFkok fdlh mi lfefr ;k fdlh ,d ;k vf/kd lnL;ksa vFkok blds vf/kdkfj;ksa dks iznku djukA

fo"ofo|ky; esa

v/;kiu

6- ¼1½ fo"ofo|ky; dh mikf/k;ksa] fMIyksekvksa vkSj izek.k&i=ksa ds lEcU/k esa lHkh ekU;rk izkIr v/;kiu fo"ofo|ky; ds v/;kidksa }kjk "kklh ifj"kn~ ds fu;a=.k ds v/khu ;Fkk fofgr ikB~;Øe ds vuqlkj lapkfyr fd;s tk;saxsA

¼2½ ikB~;Øe vkSj ikB~;p;kZ vkSj ,slk v/;kiu vk;ksftr djus ds fy, mRrjnk;h izkf/kdkjh ,sls gksaxs] tSls fofgr fd;s tk;sA

fo"ofo|ky; ds

dqykf/kifr ,oa

dqyk/;{k

7- ¼1½ Hkkjr ds eq[; U;k;k/kh'k fo"ofo|ky; ds dqyk/;{k gksaxsA

¼2½ mRrjk[k.M mPp U;k;ky; ds eq[; U;k;k/kh"k fo"ofo|ky; ds dqykf/kifr gksaxsA ¼3½ dqyk/;{k vFkok dqykf/kifr dks fdlh ,sls O;fDr ;k O;fDr;ksa }kjk] tSlk og funsZ'k ns] fo"ofo|ky;] mlds Hkou] iqLrdky; rFkk miLdj vkSj fo"ofo|ky; }kjk vuqjf{kr fdlh laLFkk ,oa fo"ofo|ky; }kjk lapkfyr ;k djkbZ x;h ijh{kk] v/;kiu dk;Z rFkk vU; dk;Z dk Hkh fujh{k.k djkus dk vkSj mlh izdkj fo"ofo|ky; ds iz'kklu vkSj foRr ls lEcfU/kr fdlh fo"k; ds lEcU/k esa tk¡p djkus dk vf/kdkj gksxkA ¼4½ dqyk/;{k vFkok dqykf/kifr izR;sd ekeys esa fujh{k.k ;k tk¡p djk;s tkus ds vius vk'k; ds lEcU/k esa fo"ofo|ky; dks lwpuk nsxk vkSj fo"ofo|ky; ,d ,slk izfrfuf/k fu;qDr djus dk gdnkj gksxk] ftls ,slh fujh{k.k ;k tk¡p esa mifLFkr gksus vkSj mls lqus tkus dk vf/kdkj gksxkA

¼5½ dqyk/;{k vFkok dqykf/kifr ,sls fujh{k.k ;k tk¡p ds ifj.kke ds lEcU/k esa dqyifr dks fy[k ldsxk vkSj dqyifr] dqyk/;{k vFkok dqykf/kifr ds fopkjksa ,oa lkFk esa ,slh lykg ds ckjs esa] tks dqyk/;{k vFkok dqykf/kifr us ml ij dh tkus okyh dk;Zokgh ds lEcU/k esa iznku dh gks] "kklh ifj"kn~ dks lalwfpr djsxkA

¼6½ "kklh ifj"kn~ ,sls fujh{k.k ;k tk¡p ij Lo;a }kjk izLrkfor dk;Zokgh ;k dh x;h dk;Zokgh] ;fn dksbZ gks] ds lEcU/k esa dqyifr ds ek/;e ls dqyk/;{k vFkok dqykf/kifr

dks lalwfpr djsxhA fo"ofo|ky; ds izkf/kdkjh

8- fo"ofo|ky; ds fuEufyf[kr izkf/kdkjh gksaxs( vFkkZr~ %& ¼,d½ "kklh ifj"kn~(

¼nks½ dk;Z ifj"kn~(

¼rhu½ fo|k ifj"kn~(

¼pkj½ foRr lfefr( vkSj

¼ik¡p½ ,sls vU; izkf/kdkjh tks fofgr fd;s tk;aA

"kklh ifj"kn~ 9- "kklh ifj"kn~ fo"ofo|ky; dk eq[; ijke"khZ fudk; gksxk] ftlesa fuEufyf[kr lnL; gksaxs( vFkkZr~ %&

¼,d½ fo"ofo|ky; ds dqykf/kifr] tks mlds v/;{k gksaxs(

¼nks½ fo"ofo|ky; ds dqyifr(

¼rhu½ fof/k ea=h] mRrjk[k.M ljdkj vFkok ;fn eq[;ea=h Lo;a fof/k ea=h Hkh gSa rks muds }kjk ukefufnZ"V dksbZ vU; ea=h(

¼pkj½ dqykf/kifr }kjk ukefufnZ"V mRrjk[k.M mPp U;k;ky; ds nks U;k;k/kh"k( ¼ik¡p½ jkT; fo/kku lHkk ds v/;{k }kjk ukefufnZ"V mRrjk[k.M fo/kku lHkk ds nks lnL;] ftuesa ls ,d lRrk i{k rFkk ,d foi{k dk gksxk(

¼N%½ mRrjk[k.M ds egkf/koDrk(

¼lkr½ Hkkjr dh ckj dkmafly ds v/;{k vFkok muds }kjk ukfer O;fDr( ¼vkB½ mRrjk[k.M ckj dkmafly ds v/;{k(

¼ukS½ fo"ofo|ky; vuqnku vk;ksx ds v/;{k vFkok muds }kjk vk;ksx ds lnL;ksa esa ls ukfer O;fDr(

¼nl½ nks iz[;kr vf/koDrk] tks dqyk/;{k }kjk ukefufnZ"V gksaxs( ¼X;kjg½ nks iz[;kr vf/koDrk] tks dqykf/kifr }kjk ukefufnZ"V gksaxs( ¼ckjg½ izeq[k lfpo@lfpo] U;k; foHkkx] mRrjk[k.M ljdkj(

¼rsjg½ izeq[k lfpo@lfpo] foRr foHkkx] mRrjk[k.M ljdkj(

¼pkSng½ izeq[k lfpo@lfpo] mPp f"k{kk foHkkx]mRrjk[k.M ljdkj(

¼iUnzg½ egkfucU/kd] mRrjk[k.M mPp U;k;ky;(

¼lksyg½ dqyifr] dqekÅ¡ fo"ofo|ky; vFkok muds }kjk ukfer O;fDr( ¼l=g½ dqyifr] gseorh uUnu cgqxq.kk x<+oky fo"ofo|ky; vFkok muds }kjk ukfer O;fDr(

¼vBkjg½ funs"kd] mRrjk[k.M U;kf;d ,oa fof/kd vdkneh(

¼mUuhl½ funs"kd] mRrjk[k.M iz"kklu vdkneh(

¼chl½ dqykf/kifr }kjk ukfer mRrjk[k.M ds nks ftyk U;k;k/kh"k] ftudk U;kf;d f"k{kk rFkk izf"k{k.k ds {ks= dk O;kid vuqHko gks rFkk tks uSuhrky ds ftyk U;k;k/kh'k u gksA

"kklh ifj"kn~ ds lnL;ksa dh

inkof/k

10- ¼1½ "kklh ifj"kn~ ds ukefufnZ"V lnL;ksa dh inkof/k] mi/kkjk ¼2½ vkSj ¼3½ ds v/khu gksrs gq,] rhu o"kZ gksxhA

¼2½ tc dksbZ O;fDr "kklh ifj"kn~ ds lnL; ds :i esa ukefufnZ"V dj fy;k tk; rks og ;fn bl :i esa mldk uke funsZ'ku ;FkkfLFkfr uke funsZ'kd fudk; ;k O;fDr }kjk okil ys fy;k tk;] ,slk lnL; ugha jg tk;sxkA

¼3½ "kklh ifj"kn~ dk dksbZ lnL;] lnL; ugha jg tk;sxk] ;fn og R;kxi= ns ns ;k fodr̀ efLr"d dk gks tk; ;k fnokfy;k gks tk;s ;k ,sls nkf.Md vijk/k] ftlesa uSfrd v/kerk vUroZfyr gks] ds fy, nks"k fl) Bgjk;k tk; ;k ;fn dqyifr ls fHkUu dksbZ lnL; laLFkk esa iw.kZdkfyd fu;qfDr Lohdkj dj ys ;k ;fn og dqykf/kifr ls NqV~Vh Lohdr̀ djk;s fcuk "kklh ifj"kn~ dh rhu yxkrkj vf/kos'kuksa esa mifLFkr jgus esa foQy jgs ;k fo"ofo|ky; ds fgrksa ds izfrdwy dk;Z djsaA

¼4½ "kklh ifj"kn~ dk dksbZ lnL; dqykf/kifr dks lEcksf/kr ,d i= }kjk vius in ls R;kx i= ns ldrk gS vkSj dqykf/kifr }kjk ,slk R;kxi= Lohdr̀ djrs gh R;kxi= izHkkoh gks tk;sxkA

¼5½ "kklh ifj"kn~ esa] ,sls lEcfU/kr izkf/kdkjh] tks fu;qfDr ;k uke funsZ'ku djus ds fy, gdnkj gks] }kjk fdlh O;fDr dh] ;FkkfLFkfr] dksbZ fjfDr ;k rks fu;qfDr }kjk Hkjh tk;sxh ;k uke funsZ'ku }kjk vkSj bl izdkj fu;qDr ;k ukefufnZ"V O;fDr in ij rc rd cuk jgsxk tc rd fd og lnL; ftlds LFkku ij mls fu;qDr ;k ukefufnZ"V fd;k x;k gS] ;fn fu;qfDr u gqbZ gksrh] in ij cuk jgrkA

"kklh ifj"kn~ dh 'kfDr;k¡

11- "kklh ifj"kn~ dh fuEufyf[kr 'kfDr;k¡ gksaxh( vFkkZr~ %& ¼,d½ bl vf/kfu;e ds micU/kksa ds v/khu] fo"ofo|ky; ds dqykf/kifr dks dqyifr ds uke dh flQkfj"k djuk(

¼nks½ bl vf/kfu;e ds micU/kksa ds v/khu /kkjk 5 esa fufnZ"V fo"ofo|ky; ds dR̀;ksa vkSj 'kfDr;ksa] ,slh 'kfDr;ksa dks NksM+ dj] tgk¡ os fo"ofo|ky; ds fdlh vU; izkf/kdkjh ;k vf/kdkjh dks iznku dh x;h gksa] dk iz;ksx djuk(

¼rhu½ fo"ofo|ky; dh O;kid uhfr;ksa vkSj dk;ZØeksa dk le;≤ ij iqufoZyksdu djuk vkSj fo"ofo|ky; dh mUufr ds fy, mik; djuk(

¼pkj½ okf"kZd fjiksVZ] foRrh; izkDdyuksa] okf"kZd ys[kkdkjksa vkSj ,sls ys[kkvksa dh laijh{kk fjiksVksZa ij fopkj djuk vkSj ,sls ladYi ikfjr djuk] tSlk mfpr le>k tk;A ¼ik¡p½ viuh leLr ;k fdUgha 'kfDr;ksa dks dqyifr dks ;k fdlh lfefr dks ;k fdlh mi&lfefr dks ;k vius fdlh ,d ;k mlls vf/kd lnL;ksa dks izR;k;ksftr djuk( vkSj

¼N%½ ,sls vU; dR̀;ksa dk fu"iknu djuk] ftUgsa og fo"ofo|ky; ds izHkko"kkyh fØ;kUo;u vkSj iz'kklu ds fy, vko";d le>saA

"kklh ifj"kn~ ds vf/kos"ku

12- ¼1½ "kklh ifj"kn~ o"kZ esa de ls de ,d ckj vf/kos'ku djsxh vkSj blds vf/kos'ku ds fy, de ls de iUnzg fnu dh lwpuk iznku dh tk;sxhA

¼2½ dqykf/kifr "kklh ifj"kn~ ds vf/kos'ku dh v/;{krk djsxk vkSj mldh vuqifLFkfr esa mlds }kjk lE;d :i ls izkf/kdr̀ dksbZ lnL; vf/kos'ku dh v/;{krk djsxkA ¼3½ "kklh ifj"kn~ dh dqy lnL; la[;k ds ,d frgkbZ Hkkx ls fdlh vf/kos'ku dh x.kiwfrZ gksxhA

¼4½ izR;sd lnL; ,d er nsxk vkSj ;fn "kklh ifj"kn~ }kjk vo/kkfjr fd;s tkus okys fdlh

iz'u ij er cjkcj gks] rks dqykf/kifr ;k vf/kos'ku dh v/;{krk djus okys O;fDr dk ,d vfrfjDr fu.kkZ;d er nsxkA

¼5½ ;fn "kklh ifj"kn~ }kjk vkR;kf;d Lo:i dk dk;Z vko";d gks tk;] rks dqykf/kifr

"kklh ifj"kn~ ds lnL;ksa esa i= ds ifjpkyu }kjk dkjksckj dks laO;oâr fd;s tkus dh vuqKk iznku dj ldrk gSA izLrkfor dk;Zokgh rc rd ugha dh tk;sxh tc rd fd

"kklh ifj"kn~ ds dqy lnL;ksa ds ,d frgkbZ }kjk lgefr u gks tk;A bl izdkj dh xbZ dk;Zokgh ds lEcU/k esa "kklh ifj"kn~ ds leLr lnL;ksa dks rRdky lalwfpr fd;k tk;sxk vkSj dkxt&i=ksa dks "kklh ifj"kn~ ds vkxkeh vf/kos'ku ds le{k iqf"V gsrq j[kk tk;sxkA

¼6½ iwoZorhZ o"kZ ds nkSjku fo"ofo|ky; ds dk;Zdykiksa dh fjiksVZ ,oa lkFk esa izkfIr;ksa vkSj O;; dk fooj.k] ;Fkklaijhf{kr rqyu&i= vkSj foRrh; izkDdyu dqyifr }kjk "kklh ifj"kn~ ds le{k mldh okf"kZd vf/kos'ku esa izLrqr fd;s tk;saxsA

dk;Z ifj"kn~

13- ¼1½ dk;Z ifj"kn~ fo"ofo|ky; dh eq[; dk;Zdkjh fudk; gksxhA

¼2½ fo"ofo|ky; dk iz'kklu] izcU/k vkSj fu;a=.k vkSj mldh vk; dk;Z ifj"kn~ esa fufgr gksxh] tks fo"ofo|ky; dh lEifÙk;ksa vkSj fuf/k;ksa ij fu;a=.k vkSj iz'kklu j[ksxhA dk;Z ifj"kn~ dk xBu

14- ¼1½ dk;Z ifj"kn~ esa fuEufyf[kr lnL; gksaxs( vFkkZr~ %&

¼,d½ dqyifr(

¼nks½ "kklh ifj"kn~ ds ik¡p lnL; tks dqykf/kifr }kjk ukefufnZ"V fd;s tk;saxs( ¼rhu½ mRrjk[k.M ckj dkmafly ds v/;{k(

¼pkj½ izeq[k lfpo@lfpo] U;k; foHkkx] mRrjk[k.M ljdkj(

¼ik¡p½ izeq[k lfpo@lfpo] foRr foHkkx] mRrjk[k.M ljdkj(

¼N%½ izeq[k lfpo@lfpo] mPp f"k{kk foHkkx] mRrjk[k.M ljdkj(

¼lkr½ egkfucU/kd] mRrjk[k.M mPp U;k;ky;(

¼vkB½ funs"kd] mRrjk[k.M U;kf;d ,oa fof/kd vdkneh] Hkokyh] uSuhrky( ¼ukS½ fo"ofo|ky; ds nks iw.kZdkfyd ofj"B vkpk;ZA

¼2½ dqyifr dk;Zifj"kn~ dk v/;{k gksxkA

dk;Z ifj"kn~ dh

inkof/k

15- ¼1½ tgk¡ dksbZ O;fDr Lo;a }kjk /k`r in ;k fu;qfDr ds dkj.k dk;Zifj"kn~ dk lnL; gks] ogk¡ ,sls in ij ;k ,slh fu;qfDr esa mlds u jg tkus ij mldh lnL;rk lekIr gks tk;sxhA

¼2½ dk;Z ifj"kn~ dk dksbZ lnL;] lnL; ugha jg tk;sxk] ;fn og R;kx i= ns nas ;k fodr̀ efLr"d dk gks tk; ;k fnokfy;k gks tk;] ;k ,sls nkf.Md vijk/k ftlesa uSfrd v/kerk vUroZfyr gks] ds fy, nks"k fl) Bgjk fn;k tk; ;k dqyifr ls fHkUu dksbZ lnL; ;k fdlh ladk; ;k dksbZ lnL; fo"ofo|ky; esa iw.kZdkfyd fu;qfDr Lohdkj dj ys ;k ;fn og dk;Zifj"kn~ ds v/;{k }kjk vodk'k Lohdr̀ djk;s fcuk dk;Zifj"kn~ dh rhu yxkrkj vf/kos'kuksa esa mifLFkr jgus esa foQy jgs ;k fo"ofo|ky; ds fgrksa ds izfrdwy dk;Z djsA

¼3½ tc rd mi;qZDr mi/kkjkvksa ds micU/kksa ds vuqlkj dk;Z ifj"kn~ dh mudh lnL;rk igys ls gh lekIr u dj nh x;h gks] dk;Z ifj"kn~ ds lnL; Lo;a }kjk dk;Z ifj"kn~ dk lnL; cuus ds fnuk¡d ls rhu o"kZ dh lekfIr ij viuh lnL;rk dk R;kx dj

nsaxs] ijUrq os] ;FkkfLFkfr] iqu% uke funsZ'ku ;k iqu% fu;qfDr ds fy, ik= jgsaxsA ¼4½ insu lnL; ls fHkUu dk;Z ifj"kn~ dk dksbZ lnL; dk;Z ifj"kn~ ds v/;{k dks lEcksf/kr i= }kjk vius in ls R;kx i= ns ldrk gS vkSj ,slk R;kx i= dk;Z ifj"kn~ ds v/;{k }kjk Lohdr̀ djrs gh izHkkoh gks tk;sxkA

¼5½ dk;Z ifj"kn~ esa dksbZ fjfDr ,sls izkf/kdj.k ls lEcfU/kr O;fDr] tks fu;qfDr ;k uke funsZ'ku djus dk gdnkj gks] }kjk ;FkkfLFkfr] ;k rks fu;qfDr }kjk Hkjh tk;sxh ;k uke funsZ'ku }kjk vkSj fjfDr dh vof/k lekIr gks tkus ij ,slh fu;qfDr ;k uke funsZ'ku izHkkoh ugha jg tk;sxkA

dk;Z ifj"kn~ dh

'kfDr;k¡ vkSj d̀R;

16- /kkjk 11 ds micU/kksa ij izfrdwy izHkko Mkys fcuk dk;Z ifj"kn~ dh fuEufyf[kr 'kfDr;k¡ vkSj dR̀; gksaxs( vFkkZr~ %&

¼,d½ fo|k ifj"kn~ dh flQkfj'kksa ij fopkj djus ds i'pkr~ jkT; ljdkj ds iwokZuqeksnu ls fo"ofo|ky; esa v/;kiu ds inksa dks l̀ftr djuk vkSj muls lEcfU/kr vgZrkvksa] miyfC/k;ksa vkSj drZO;ksa dks vo/kkfjr djuk( ¼nks½ le;≤ ij fu;qfDr ds fy, /kkjk 24 ds v/khu ml jhfr ls xfBr] tSlh fofgr dh tk; p;u lfefr dh flQkfj'k ij vkpk;Z] mikpk;Z@ lgk;d vkpk;Z] izk/;kid] iqLrdky;k/;{k v/;kiu deZpkfjoÙn ds ,sls vU; lnL;ksa dh fu;qfDr djuk tks vko";d gks(

¼rhu½ jkT; ljdkj ds iwokZuqeksnu ls iz'kklfud] fyfid oxhZ; ,oa vU; vko";d inksa dk l̀tu djuk vkSj ,sls inksa dh U;wure vgZrkvksa vkSj miyfC/k;ksa dk vo/kkj.k djuk( ¼pkj½ fo"ofo|ky; ds foRr] ys[kkvksa] fofuos'k] lEifRr] djksckj vkSj vU; lHkh iz'kklfud ekeyksa dk izcU/k vkSj fofu;eu djuk(

¼ik¡p½ fo"ofo|ky; ds fdlh /ku dks] ftlds vUrxZr viz;qDr vk; Hkh gS] ,sls LVkd] fuf/k;ksa] 'ks;jksa ;k izfrHkwfr;ksa esa ftUgsa og le;≤ ij Bhd le>s] ;k Hkkjr esa LFkkoj lEifRr ds Ø; djus esa fofufgr djuk vkSj le;≤ ij ,sls fofuos'k esa ifjorZu esa ifjorZu djuk(

¼N%½ fo"ofo|ky; dh vksj ls fdlh taxe ;k LFkkoj lEifRr dk vUrj.k djuk ;k vUrj.k dks Lohdkj djuk %

ijUrq ;g fd dksbZ Hkh LFkkoj lEifRr jkT; ljdkj ds iwokZuqeksnu ds fcuk rhljs i{k dks vUrfjr ugha dh tk;sxhA

¼lkr½ fo"ofo|ky; dh vksj ls lafonk djuk] muesa ifjorZu djuk] mUgsa dk;kZfUor djuk vkSj fujLr djuk vkSj mDr iz;kstu ds fy, ,sls vf/kdkfj;ksa dh fu;qfDr djuk ftUgsa og Bhd le>s(

¼vkB½ fo"ofo|ky; ds dk;Z lapkyu ds fy, vko";d Hkouksa] ifjljksa] QuhZpj vkSj lkf/k= vkSj vU; lk/kuksa dh O;oLFkk djuk(

¼ukS½ fo"ofo|ky; ls vf/kdkfj;ksa] v/;kidksa] Nk=ksa vkSj deZpkfj;ksa] tk s fdlh dkj.ko'k vlarq"V vuqHko djsa] fd fdUgha f'kdk;rksa dks xzg.k djuk] mudk U;k; fu.kZ;u djuk vkSj mUgsa nwj djuk(

¼nl½ fo|k ifj"kn~ ls ijke'kZ djus ds i'pkr~ ijh{kdksa vkSj ifjlhedksa dh fu;qfDr djuk vkSj ;fn vko";d gks rks mUgsa gVkuk vkSj mudh Qhl ifjyfC/k;ksa] ;k=k vkSj vU; HkRrs fu;r djuk(

¼X;kjg½ fo"ofo|ky; ds fy, ,d lkekU; eqgj dk p;u djuk vkSj eqgj dh vfHkj{kk ds fy, O;oLFkk djuk(

¼ckjg½ fo"ofo|ky; ds dk;Zdykiksa vkSj izcU/ku dks fofu;fer djus ds fy, le;≤ ij ,sls fofu;e cukuk tks vko";d le>s tk;sa] vkSj mUgsa ifjofrZr] mikUrfjr vFkok

fo[kf.Mr djuk( ¼rsjg½ viuh lHkh vFkok fdUgha 'kfDr;ksa dks] fofu;e cukus dh 'kfDr dks NksM+dj] fdlh vf/kdkjh ;k izkf/kdkjh dks LFkk;h ;k vLFkk;h :i ls izR;k;ksftr djuk( vkSj ¼pkSng½ ,slh vU; 'kfDr;ksa dk iz;ksx vkSj ,sls vU; drZO;ksa dk ikyu djuk] tks bl vf/kfu;e }kjk ;k blds v/khu mls iznÙk ;k ml ij vf/kjksfir fd;s tk;aA dk;Z ifj"kn~ dh cSBdsa

17- ¼1½ dk;Z ifj"kn~ N% ekg esa de ls de ,d ckj cSBd djsxh vkSj ,slh cSBd ds fy, 15 fnu ls vU;wu dh uksfVl nh tk;sxhA

¼2½ dk;Z ifj"kn~ dk v/;{k ¼pS;jesu½ dk;Z ifj"kn~ ds cSBd dh v/;{krk djsxk vkSj mldh vuqifLFkfr esa mifLFkr lnL; vius esa ls fdlh lnL; dks cSBd dh v/;{krk djus ds fy, fuokZfpr djsaxsA

¼3½ dk;Z ifj"kn~ ds dqy lnL;ksa ds ,d frgkbZ ls mldh fdlh cSBd dh x.kiwfrZ gksxhA ¼4½ dk;Z ifj"kn~ dk izR;sd lnL; ,d er nsxk vkSj ;fn dk;Z ifj"kn~ }kjk vo/kkfjr fd;s tkus okys fdlh iz'u ij er cjkcj gks] rks ;FkkfLFkfr] dk;Zifj"kn~ dk v/;{k ¼pS;jesu½ ;k mDr cSBd dh v/;{krk djus okys lnL; dk ,d vfrfjDr fu.kkZ;d er gksxkA dk;Z ifj"kn~ }kjk

LFkk;h lfefr dk

xBu vkSj rnFkZ

lfefr;ksa dh fu;qfDr

18- ¼1½ bl vf/kfu;e ds micU/kksa ;k bl fufeRr cukbZ xbZ fofu;ekoyh ds v/khu jgrs gq, dk;Z ifj"kn~ ladYi }kjk ,sls iz;kstuksa ds fy, vkSj ,slh 'kfDr;ksa ls ;qDr tSlh dk;Z ifj"kn~ fdlh 'kfDr dk iz;ksx djus ds fy, ;k fo"ofo|ky; ds fdlh dR̀; ds fuoZgu ds fy, ;k fo"ofo|ky; ls lEcfU/kr fdlh ekeys esa tk¡p] ml ij fjiksVZ ;k lykg nsus ds fy, Bhd le>s] ,slh LFkk;h lfefr;ksa dk xBu ;k rnFkZ lfefr;ksa dh fu;qfDr dj ldrh gSA

¼2½ dk;Z ifj"kn~ fdlh LFkk;h lfefr ;k fdlh rnFkZ lfefr] tSlk og mfpr le>s] ds fy, ,sls O;fDr;ksa dks lg;ksftr dj ldrh gS vkSj mUgsa dk;Z ifj"kn~ ds vf/kos'kuksa esa lfEefyr gksus dh vuqKk ns ldrh gSA

fo|k ifj"kn~

19- fo|k ifj"kn~ fo"ofo|ky; dh 'kS{kf.kd fudk; gksxh vkSj bl vf/kfu;e vkSj fofu;eksa ds micU/kksa ds v/khu jgrs gq, fo"ofo|ky; esa fn;s tkus okys f"k{k.k] f"k{kk vkSj ijh{kk ds Lrj dks cuk;s j[kus ds fy, mRrjnk;h gksxh vkSj mldk fu;a=.k vkSj lk/kkj.k fofu;eu djsxh vkSj ,slh vU; 'kfDr;ksa dk iz;ksx djsxh] tks ,sls vU; drZO;ksa dk ikyu djsxh] tSls fd mls bl vf/kfu;e ;k fofu;eksa }kjk iznRr gksa ;k ml ij vf/kjksfir fd;s tk;saA lHkh 'kSf{kd ekeyksa esa mls dk;Z ifj"kn~ dks lykg nsus dk vf/kdkj gksxkA fo|k ifj"kn~ dk xBu

20- ¼1½ fo|k ifj"kn~ esa fuEufyf[kr lnL; gksaxs( vFkkZr~ %&

¼,d½ dqyifr] tks mldk v/;{k gksxk(

¼nks½ iz[;kr f"k{kkfonksa ;k fo}kuksa ;k fdlh of̀Rr ds lnL;ksa ;k iz[;kr lkoZtfud O;fDr;ksa esa ls rhu O;fDr] tks fo"ofo|ky; dh lsok esa u gksa] v/;{k "kklh ifj"kn~ ds ijke"kZ ls ukefufnZ"V fd;s tk;saxsA

¼rhu½ mRrjk[k.M ljdkj ds U;k; foHkkx dk izeq[k lfpo@lfpo ;k mldk uke funsZf'krh] tks vij lfpo ls fuEu Lrj dk u gks(

¼pkj½ mRrjk[k.M ljdkj ds mPp f"k{kk foHkkx dk izeq[k lfpo@ lfpo ;k mldk uke funsZf"krh] tks vij lfpo ls fuEu Lrj dk u gks(

¼ik¡p½ egkfucU/kd] mRrjk[k.M mPp U;k;ky;(

¼N%½ funs"kd] mRrjk[k.M U;kf;d ,oa fof/kd vdkneh(

¼lkr½ mRrjk[k.M ckj dkSafly dk ,d uke funsZf'krh( ¼vkB½ fo"ofo|ky; ds leLr foHkkxk/;{k( ¼ukS½ foHkkxk/;{kksa ls fHkUu leLr vkpk;Z] ;fn dksbZ gksa( ¼nl½ v/;kiu deZpkfjoÙn ds nks lnL; ftuesa ls ,d&,d lnL; fo"ofo|ky; ds mi&vkpk;Z vkSj izk/;kidksa dk izfrfuf/kRo djsxkA

¼2½ insu lnL;ksa ls fHkUu lnL;ksa dh inkof/k rhu o"kZ gksxhA ¼3½ tgk¡ dksbZ O;fDr] in ;k fu;qfDr] ftls og /kkj.k djrk gks] ds dkj.k ls fo|k ifj"kn~ dk lnL; gks] ogka mldh lnL;rk lekIr gks tk;sxh] tc og ml in ;k fu;qfDr ij u jg tk;A

¼4½ fo|k ifj"kn~ dk dksbZ lnL;] lnL; ugha jg tk;sxk ;fn og R;kx i= ns ns ;k fodr̀ efLr"d dk gks tk; ;k fnokfy;k gks tk;s ;k uSfrd v/kerk ls vUrxZzLr fdlh nkf.Md vijk/k dk fl) nks"k gks ;k ;fn dqyifr ls fHkUu dksbZ lnL; ;k ladk; dk dksbZ lnL; fo"ofo|ky; esa iw.kZdkfyd fu;qfDr Lohdkj ys] ;k ;fn og fo|k ifj"kn~ ds v/;{k ¼pS;jesu½ dh NqV~Vh ds fcuk fo|k ifj"kn~ ds rhu yxkrkj vf/kos'kuksa esa lfEefyr gksus esa foQy jgsA

¼5½ tc rd fo|k ifj"kn~ dh mudh lnL;rk iwoZxkeh mi/kkjkvksa esa ;Fkk micfU/kr :i esa iwoZ esa lekIr ugha dj nh tkrh gS] rc rd fo|k ifj"kn~ ds lnL; ml fnuk¡d ls ftl ij os fo|k ifj"kn~ ds lnL; gksrs gSa] rhu o"kZ ds volku ij viuh lnL;rk dk R;kx dj nsaxs] fdUrq ;FkkfLFkfr iqu% uke&funsZ'ku ;k iqu% fu;qfDr ds fy, ik= gksaxsA ¼6½ fdlh insu lnL; ls fHkUu fo|k ifj"kn~ dk dksbZ lnL; fo|k ifj"kn~ ds v/;{k ¼ps;j ijlu½ dks lEcksf/kr fdlh i= }kjk vius in ls R;kx&i= ns ldrk gS vkSj ,slk R;kx&i= fo|k ifj"kn~ ds v/;{k }kjk bls Lohdkj djrs gh R;kx&i= izHkkoh gks tk;sxkA

¼7½ fo|k ifj"kn~ esa dksbZ fjfDr] lEcfU/kr izkf/kdkfj;ksa }kjk mDr dks iwjk djus ds fy,] ;FkkfLFkfr] fu;qfDr ;k uke&funsZ'ku }kjk Hkjh tk;sxhA

fo|k ifj"kn~ dh

'kfDr;k¡ vkSj drZO;

21- bl vf/kfu;e ;k fofu;ekoyh ds micU/kksa ds v/khu jgrs gq, fo|k ifj"kn~ dks mlesa fufgr vU; leLr 'kfDr;ksa ds vfrfjDr] fuEufyf[kr 'kfDr;k¡ gksaxh( vFkkZr~ %& ¼,d½ "kklh ifj"kn~ ;k dk;Z ifj"kn~ }kjk mls fufnZ"V ;k izR;k;ksftr fdlh fo"k; ij fjiksVZ djuk(

¼nks½ fo"ofo|ky; esa v/;kiu ds inksa ds l̀tu] lekiu ;k oxhZdj.k vkSj mlls lEc) vgZrkvksa] ifjyfC/k;ksa vkSj drZO;ksa ds lEcU/k esa dk;Z ifj"kn~ dks flQkfj'ksa djuk( ¼rhu½ ladk;ksa ds laxBu ds fy, ;kstuk;sa fuf'pr djuk vkSj mikUrfjr djuk ;k iqujhf{kr djuk vkSj ,sls ladk;ksa dks muds vius&vius fo"k;ksa dks leuqnsf'kr djuk vkSj dk;Z ifj"kn~ dks fdlh ladk; ds lekiu ;k mi&foHkktu ;k ,d ladk; dks nwljs ds lkFk la;kstu dh lehphurk ds lEcU/k esa Hkh fjiksVZ djuk(

¼pkj½ fo"ofo|ky; ds vUrxZr vuqla/kku dk lao)Zu djuk vkSj ,sls vuqla/kku ij le;≤ ij fjiksVZ dh vis{kk djuk(

¼ikap½ ladk;ksa }kjk izLrqr izLrkoksa ij fopkj djuk(

¼N%½ fo"ofo|ky; esa izos'k ds fy, ekud fu/kkZfjr djuk vkSj lfefr;k¡ fu;qDr djuk(

¼lkr½ vU; fo"ofo|ky;ksa vkSj laLFkkvksa dh fMIyksek mikf/k;ksa dks ekU;rk iznku djuk vkSj fo"ofo|ky; dh fMIyksek vkSj mikf/k ds lEcU/k esa mudh lerqY;rk vo/kkfjr djuk( ¼vkB½ "kklh ifj"kn~ }kjk Lohdr̀ fdUgha 'krksZa ds v/khu gksrs gq, v/;srkof̀Rr;ksa] Nk=of̀Rr;k¡ vkSj vU; ikfjrksf"kdksa ds fy, izfr;ksfxrkvksa dk le;] rjhdk vkSj 'krsZa fu;r djuk vkSj mUgsa iznku djuk(

¼ukS½ ijh{kdksa dh fu;qfDr vkSj ;fn vko";d gks] muds gVk;s tkus vkSj mudh Qhl] ifjyfC/k;k¡ vkSj ;k=k vkSj vU; O;;ksa dks fu;r djus ds lEcU/k esa dk;Z ifj"kn~ dks flQkfj'k djuk(

¼nl½ ijh{kkvksa ds lapkyu dh O;oLFkk djuk vkSj muds fy, frfFk fu;r djuk( ¼X;kjg½ fofHkUu ijh{kkvksa ds ifj.kke ?kksf"kr djuk ;k ,slk djus ds fy, lfefr;ksa ;k vf/kdkfj;ksa dh fu;qfDr djuk vkSj mikf/k;k¡] lEeku fMIyksek] vuqKfIr] vfHknku vkSj lEeku fpUg iznku djus ;k iznku djus ds lEcU/k esa flQkfj'k djuk(

¼ckjg½ òfÙkdk] Nk=of̀Ùk] ind vkSj iqjLdkj iznku djuk vkSj fofu;eksa vkSj ,slh vU; 'krksZa] tSlh fd iqjLdkjksa ls lEc) dh tk ldsa] ds vuqlkj vU; iqjLdkj iznku djuk( ¼rsjg½ fofgr ;k flQkfj'k dh x;h ikB~; iqLrdksa dh lwph izdkf'kr djuk vkSj fofgr ikB~;Øeksa ds ikB~; fooj.k izdkf'kr djuk(

¼pkSng½ ,sls izi=ksa vkSj jftLVjksa dks rS;kj djuk tks fofu;eksa }kjk le;≤ ij fofgr fd;s tkrs gSa( vkSj

¼iUnzg½ 'kS{kf.kd fo"k;ksa ds lEcU/k esa ,sls leLr drZO;ksa dk ikyu djuk vkSj ,sls leLr dk;Z djuk] tks bl vf/kfu;e vkSj fofu;eksa ds micU/kksa ds leqfpr dk;kZUo;u ds fy, vko";d gksaA

fo|k ifj"kn~ ds

vf/kos"ku

22- ¼1½ fo|k ifj"kn~ fdlh 'kS{kf.kd o"kZ ds nkSjku mruh ckj] ftruh ckj vko";d gks] fdUrq vU;wu nks ckj vf/kos'ku djsxhA

¼2½ fo|k ifj"kn~ dk v/;{k fo|k ifj"kn ds vf/kos'ku dh v/;{krk djsxk] vkSj mldh vuqifLFkfr esa] mifLFkr lnL; vf/kos'ku dh v/;{krk djus ds fy, vius esa ls fdlh O;fDr dk fuokZpu djasxsA

foRr lfefr

23- ¼1½ fo"ofo|ky; dh ,d foRr lfefr gksxh] ftlesa fuEufyf[kr lnL; gksaxs( vFkkZr~ %&& ¼,d½ dqyifr(

¼nks½ "kklh ifj"kn~ }kjk vius lnL;ksa esa ls ukefufnZ"V ,d lnL;(

¼rhu½ dk;Z ifj"kn~ }kjk vius lnL;ksa esa ls uke fufnZ"V ,d lnL;(

¼pkj½ mRrjk[k.M ds foRr foHkkx dk izeq[k lfpo@lfpo ;k mldk uke funsZf'krh] tks vij lfpo dh Js.kh ls fuEu Lrj dk u gks(

¼ik¡p½ mRrjk[k.M ds U;k; foHkkx dk izeq[k lfpo@lfpo ;k mldk uke funsZf'krh tks vij lfpo dh Js.kh ls fuEu Lrj dk u gks(

¼N%½ mRrjk[k.M ds mPp f"k{kk foHkkx dk izeq[k lfpo@lfpo ;k mldk

ukefunsZf'krh tks vij lfpo dh Js.kh ls fuEu Lrj dk u gks(

¼lkr½ fo"ofo|ky; ds dqy lfpo(

¼vkB½ foRr vf/kdkjh&lnL; lfpoA ¼2½ foRr lfefr ds ukefufnZ"V lnL; rhu o"kZ dh vof/k ds fy, in /kkj.k djsaxsA ¼3½ foRr lfefr dh fuEufyf[kr 'kfDr;k¡] drZO; vkSj dR̀; gksaxs( vFkkZr~ %& ¼,d½ fo"ofo|ky; ds okf"kZd ctV dk ijh{k.k vkSj mldh laoh{kk djuk vkSj dk;Z ifj"kn~ dks foRrh; ekeyksa dh flQkfj'ksa djuk(

¼nks½ u;s O;; ds leLr izLrkoksa ij fopkj djuk vkSj dk;Z ifj"kn~ dks flQkfj'ksa djuk( ¼rhu½ dk;Z ifj"kn~ dks flQkfj'ksa djus ds fy, lokZf/kd ys[kk fooj.kksa ij fopkj iqufoZfu;ksx fooj.kksa vkSj laijh{kk fjiksVZ ij fopkj djuk( ¼pkj½ Loiszj.kk ij ;k dk;Z ifj"kn~ ;k dqyifr ds funsZ'k ij fo"ofo|ky; dks izHkkfor djus okys fdlh foRrh; ekeys esa dk;Z ifj"kn~ dks viuk fopkj nsuk vkSj flQkfj'k djuk(

¼4½ foRr lfefr N% ekg esa de ls de ,d ckj vf/kos'ku djsxhA foRr lfefr ds rhu lnL;ksa ls x.kiwfrZ gksxhA

¼5½ dqyifr foRr lfefr ds vf/kos'kuksa dh v/;{krk djsxk vkSj mldh vuqifLFkfr esa mifLFkr lnL; vf/kos'ku dh v/;{krk djus ds fy, vius esa ls fdlh O;fDr dks fuokZfpr djsaxsA

p;u lfefr

24- ¼1½ dk;Z ifj"kn~ fo"ofo|ky; e sa v/;kidksa vkSj vU; deZpkfj;ksa ds inksa ij fu;qfDr ds fy, dk;Z ifj"kn~ dks flQkfj'ksa djus ds fy, p;u lfefr dk xBu djsxhA ¼2½ p;u lfefr esa fuEufyf[kr lnL; gksaxs] vFkkZr~ %&

¼d½ dqyifr] tks lfefr dk v/;{k ¼ps;j ijlu½ gksxk(

¼[k½ lEcfU/kr foHkkxk/;{k] ;fn dksbZ gks] tks ,sls in ftlds fy, p;u fd;k tkuk gks] ds Lrj ls fuEu Lrj ds in dk u gks(

¼x½ ¼,d½ tgk¡ fdlh v/;kiu in ds fy, fu;qfDr dh tkuh gks ogk¡ fo|k ifj"kn~ }kjk flQkfj'k fd;s x;s vkSj dk;Zifj"kn~ }kjk vuqeksfnr ukeksa ds iSuy esa ls dqyifr }kjk uke fufnZ"V rhu fo'ks"kK(

¼nks½ tgk¡ dksbZ fu;qfDr v/;kiu ls lEcfU/kr in ls fHkUu fdlh in ij dh tkuh gks ogka dk;Z ifj"kn~ }kjk flQkfj'k fd;s x;s ukeksa ds iSuy esa ls dqyifr }kjk uke fufnZ"V fd;s tkus okys fo"ofo|ky; iz'kklu ds {ks= ds rhu fo'ks"kKA

¼3½ tgk¡ fo"ofo|ky; }kjk in LFkkfir fd;s tkus ds fy, fdlh nkrk ds foU;kl izkIr fd;k tk; ogka ml in dks Hkjs tkus ds iz;kstu ls nkrk dks p;u lfefr ds lnL; ds :i esa lg;ksftr fd;k tk ldrk gSA

fo"ofo|ky; ds

vf/kdkjh

25- fo"ofo|ky; ds fuEufyf[kr vf/kdkjh gksaxs( vFkkZr~ %&

¼,d½ dqyifr(

¼nks½ foHkkxk/;{k(

¼rhu½ dqylfpo(

¼pkj½ foRr vf/kdkjh(

¼ik¡p½ ,sls vU; vf/kdkjh] tks fofu;eksa }kjk fofgr fd;s tk;aA dqyifr

26- ¼1½ fo"ofo|ky; dk dqyifr] dqykf/kifr dh flQkfj'k ij] tks jkT; ljdkj ij ck/;dkjh gksxh] jkT; ljdkj }kjk fu;qDr fd;k tk;sxkA

¼2½ dqykf/kifr lfefr dh flQkfj'kksa ij fopkj djsxk] ftles fuEufyf[kr lnL; gksaxs( vFkkZr~ %&

¼d½ dqykf/kifr }kjk ukefufnZ"V fd;k tkus okyk ,d O;fDr(

¼[k½ "kklh ifj"kn~ }kjk ukefufnZ"V fd;k tkus okyk ,d O;fDr( ¼x½ jkT; ljdkj }kjk ukefufnZ"V fd;k tkus okyk ,d O;fDrA

¼3½ mi/kkjk ¼4½ ds v/khu inkof/k lekfIr vFkok inR;kx ds dkj.k dqyifr ds in esa gksus okyh fjfDr ds fnuk¡d ls ;Fkk'kD; de ls de N% ekg iwoZ vkSj tc dHkh Hkh "kklh ifj"kn~ }kjk vis{kk dh tk; vkSj ,sls fnuk¡d ls iwoZ] tks mlds }kjk fofufnZ"V dh tk;] lfefr "kklh ifj"kn~ dks de ls de rhu O;fDr;ksa ds uke izLrqr djsxh] tks dqyifr dk in /kkj.k djus ds mi;qDr gksaA lfefr "kklh ifj"kn~ dks uke izLrqr djrs le; flQkfj'k fd;s x;s O;fDr;ksa esa ls izR;sd dh 'kSf{kd vgZrkvksa rFkk vU; fof'k"Vrkvksa dk ,d laf{kIr fooj.k Hkh Hkstsxh fdUrq og mlesa dksbZ vf/kekuh Øe minf'kZr ugha djsxhA "kklh ifj"kn~ bu ukeksa dh dqykf/kifr ls flQkfj"k djsxhA "kklh ifj"kn~ dqykf/kifr dks fopkj djus ds fy, dqN vU; ukeksa dks Hkh mudh vdknfed ;ksX;rkvksa rFkk vU; fo"ks"krkvksa ds lkFk vxzsf'kr dj ldsxhA

¼4½ dqyifr] ftudk fof/k] U;k; rFkk vdkneh ds {ks= esa O;kid vuqHko gks ;k tks mPp U;k;ky; ds U;k;k/kh"k jg pqds gksa vFkok tks ,d ekU;rk izkIr fo"ofo|ky; esa fof/k dk vkpk;Z jg pqds gkas] vius in xzg.k ds fnuk¡d ls 5 o"kZ dh vof/k rd in /kkj.k djsaxs ;k tc rd og 65 o"kZ dh vk;q iw.kZ dj ysrs gaS] tks Hkh igys gks] in /kkj.k dj ldsxsa %

ijUrq ;g fd "kklh ifj"kn~ ds v/;{k dks lEcksf/kr vkSj LogLrk{kfjr ys[k }kjk dqyifr viuk in R;kx dj ldsxk vkSj "kklh ifj"kn~ }kjk ,slk R;kx i= Lohdkj dj fy;s tkus ij og viuk in /kkj.k djus ls fojr gks tk;sxkA

¼5½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq, dqyifr dh ifjyfC/k;k¡ vkSj vU; lsok 'krsZa ,slh gksaxh] tSlk fd fofgr fd;k tk,A

¼6½ ;fn dqyifr dk in NqV~Vh ysus ds dkj.k ;k R;kx i= ;k inkof/k dh lekfIr ls fHkUu fdlh vU; dkj.k ls fjDr gks tk; ;k mldk fjDr gksuk lEHkkO; gks] ftldh lwpuk dqy lfpo }kjk "kklh ifj"kn~ ds v/;{k dks rqjUr nh tk;sxh] rks "kklh ifj"kn~ dk v/;{k fdlh mi;qDr O;fDr dks dqyifr ds in ij N% ekg dh vuf/kd vof/k ds fy, fu;qDr dj ldrk gSA

¼7½ ;fn "kklh ifj"kn~ dh jk; esa dqyifr tkucw>dj bl vf/kfu;e ds micU/kksa dks dk;kZfUor ugha djrk gS ;k dk;kZfUor djus ls bUdkj djrk gS ;k vius esa fufgr 'kfDr;ksa dk nq:i;ksx djrk gS ;k ;fn "kklh ifj"kn ~ dks vU;Fkk ;g izrhr gks fd dqyifr dk in ij cus jguk fo"ofo|ky; ds fy, vfgrdj gS rks "kklh ifj"kn~ ,slh tk¡p djus ds i'pkr~] ftls vf/kekur% N% ekg ds Hkhrj iwjk dj fy;k tk;sxk] mldks lquokbZ dk volj nsus ds i'pkr~ dqyifr dks gVkus gsrq dqykf/kifr dks flQkfj"k dj ldsxh] tks bl flQkfj"k dks jkT; ljdkj dks vxzRrj dk;Zokgh gsrq vxzlkfjr djsaxsA

¼8½ mi/kkjk ¼7½ esa fufnZ"V fdlh tk¡p ds fopkjk/khu jgus ds nkSjku ;k ,slh tk¡p dks vuq/;kr djrs gq, "kklh ifj"kn~ ;g vkns'k ns ldrh gS fd vxzrj vkns"kksa rd %&

¼d½ ,slk dqyifr] dqyifr ds in ds dk;Z lapkyu ls fojr jgsxk fdUrq mls og ifjyfC/k;k¡ izkIr gksrh jgsaxh] ftuds fy, og vU;Fkk mi/kkjk ¼5½ ds v/khu gdnkj FkkA

¼[k½ dqyifr ds in ds dk;Z dk lapkyu vkns'k esa fofufnZ"V O;fDr }kjk fd;k tk;sxkA

¼9½ dqyifr %&

¼d½ ;g lqfuf'pr djsxk fd bl vf/kfu;e ds micU/kksa vkSj fofu;eksas dk leqfpr ikyu dj fy;k tkrk gS vkSj mlesa ml iz;kstu ds fy, vko";d leLr 'kfDr;k¡ gksaxh(

¼[k½ dk;Z ifj"kn~ ds fofufnZ"V vkSj lkekU; funsZ'kksa ds v/;/khu dqyifr fo"ofo|ky; ds izcU/ku vkSj iz'kklu esa dk;Z ifj"kn~ dh leLr 'kfDr;ksa dk iz;ksx djsxk( ¼x½ "kklh ifj"kn~] dk;Zifj"kn~] fo|kifj"kn~ ds vf/kos'kuksa dks cqyk;sxk vkSj leLr vU; dR̀;ksa dk fu"iknu djsxk] tks bl vf/kfu;e ds micU/kksa dks izHkkoh djus ds fy, fufeRr vko";d gks(

¼?k½ dqyifr dks fo"ofo|ky; esa leqfpr :i ls vuq'kklu cuk;s j[kus ls lEcfU/kr leLr 'kfDr;k¡ gksaxhA

¼10½ ;fn dqyifr dh jk; esa dksbZ vkikr fLFkfr vk x;h gks] ftlds fy, rRdky dk;Zokgh dh vis{kk gks rks og ,slh dk;Zokgh djsxk tSlk og vko";d le>s vkSj mDr ds lEcU/k esa lEcfU/kr izkf/kdj.k dks] ftlus lkekU; fLFkfr esa ekeys esa dk;Zokgh dh gksrh] vxys vf/kos'ku esa iqf"V ds fy, lwfpr gksxkA

foHkkxk/;{kx.k 27- ¼1½ fo"ofo|ky; esa izR;sd foHkkx ds fy, foHkkxk/;{k gksxkA ¼2½ foHkkxk/;{kksa dh 'kfDr;k¡] dR̀;] fu;qfDr;k¡ vkSj lsok 'krsZa ogh gksaxh] tSlk fd fofu;eksa }kjk fofgr fd;k tk;A

dqy lfpo

28- ¼1½ dqy lfpo fo"ofo|ky; dk iw.kZdkfyd vf/kdkjh gksxkA mldh fu;qfDr jkT; ljdkj }kjk dqyifr ds ijke'kZ ls ljdkj ds ofj"B vf/kdkfj;ksa esa ls dh tk ldsxhA og mruh vof/k ds fy, fdlh ljdkjh foHkkx ls izfrfu;qfDr ij fy;k tk ldrk gS] ftruh dqyifr mfpr le>sA

¼2½ dqy lfpo] dk;Z ifj"kn~ fo|k ifj"kn~ vkSj ladk;ksa dk insu lfpo gksxk] fdUrq mls bu izkf/kdj.kksa esa ls fdlh dk lnL; ugha le>k tk;sxkA

¼3½ dqy lfpo %&

¼,d½ dk;Z ifj"kn~ vkSj dqyifr ds lHkh funsZ'kksa vkSj vkns'kksa dk vuqikyu djsxk( ¼nks½ fo"ofo|ky; ds vfHkys[kksa] lkekU; eqnzk vkSj ,slh vU; lEifRr dk vfHkj{kd gksxk] ftUgsa dk;Z ifj"kn~ mlds Hkkjlk/ku esa lqiqnZ djsa(

¼rhu½ dk;Z ifj"kn~] fo|k ifj"kn~] foRr lfefr] ladk;ksa] ikB~; lfefr vkSj fo"ofo|ky; ds izkf/kdj.kksa }kjk fu;qDr fdlh lfefr dk vf/kos'ku cqykus okyh leLr uksfVlsa tkjh djsxk(

¼pkj½ dk;Z ifj"kn~] fo|k ifj"kn~] foRr lfefr] ladk;ksa vkSj fo"ofo|ky; ds izkf/kdj.kksa }kjk fu;qDr fdlh lfefr ds leLr vf/kos'kuksa dk dk;ZoR̀r j[ksxk(

¼ik¡p½ dk;Z ifj"kn~ vkSj fo|k ifj"kn~ dk 'kkldh; i= O;ogkj djsxk( ¼N%½ fo"ofo|ky; ds vf/kos'kuksa dh dk;Z lwph] tSls gh os tkjh dh tkrh gS vkSj izkf/kdj.kksa ds vf/kos'kuksa ds dk;ZoR̀r dh izfr;ka vf/kos'ku ds vk;kstu ds ,d ekg ds Hkhrj dqykf/kifr dks Hkstsxk(

¼lkr½ fdlh vkikr fLFkfr esa] tc u rks dqyifr u lE;d~ :i ls izkf/kdr̀ vf/kdkjh dk;Z djus esa l{ke gks] dk;Z ifj"kn~ dk rRdky vf/kos'ku cqyk,xk vkSj fo"ofo|ky; dk dk;Z djus ds fy, mlds funsZ'k ysxk(

¼vkB½ dqyifr ds funZs"kksa ds vUrxZr rFkk bl izdkj ds vfHkopuksa vFkok muds lR;kiu rFkk izØeksa ds izpkyu bR;kfn tSlk fd /kkjk 3 dh mi/kkjk ¼3½ esa funsZf'kr gS] bl vk/kkj ij ;g iz"ufpUg ugha yxk;k tk;sxk fd dqyifr us ,slk djus ds fy, dqy lfpo dks vf/kdr̀ ugha fd;k gSA

¼ukS½ vius drZO;ksa vkSj dR̀;ksa ds leqfpr fuoZgu ds fy, dqyifr ds izfr lh/ks mRrjnk;h gksxk(

¼nl½ ,sls vU; drZO;ksa dk lEiknu djsxk] tSlk fd dk;Z ifj"kn~ ;k dqyifr }kjk bl vf/kfu;e ;k fofu;ekoyh ds micU/kksa ds v/khu le;≤ ij leuqnsf'kr fd;k tk;A

¼4½ fdlh dkj.k ls dqylfpo dk in fjDr jgus dh fLFkfr esa dqyifr fo"ofo|ky; dh lsok ds fdlh vf/kdkjh dks dqylfpo dh ,slh 'kfDr;ksa dR̀;ksa vkSj drZO;ksa dk iz;ksx djus ds fy, izkf/kdr̀ dj ldrk gS] tSlk fo"ofo|ky; mfpr le>sA foRr vf/kdkjh

29- ¼1½ foRr vf/kdkjh dh fu;qfDr jkT; ljdkj }kjk dh tk,xhA ¼2½ foRr vf/kdkjh %&

¼d½ dk;Z ifj"kn~ ds le{k ctV ¼okf"kZd vuqeku½ vkSj ys[kk&fooj.k izLrqr djsxk vkSj fo"ofo|ky; dh vksj ls fuf/k;ksa dk vkgj.k ,oa forj.k Hkh djsxkA ¼[k½ ernku dks NksM+dj] dk;Z ifj"kn~ ds foRr ds ekeyksa ls lEcfU/kr dk;Zokfg;ksa esa cksysxk vkSj muesa Hkkx ysxk(

¼x½ ;g lqfuf'pr djsxk fd ctV esa vizkf/kdr̀ dksbZ O;; fo"ofo|ky; }kjk ¼fofu/kku ds ek/;e dks NksM+dj½ mixr ugha fd;k tkrk gS(

¼?k½ fdlh ,sls izLrkfor O;; dks vLohdkj djsxk] tks bl vf/kfu;e ;k fofu;ekoyh ds mica/kksa dk mYya?ku djrk gks(

¼³½ ;g lqfuf"pr djsxk fd dksbZ foRrh; vfu;ferrk u dh tk;s vkSj ys[kk ijh{kk ds nkSjku bafxr fdUgha vfu;ferrkvksa dks Bhd djus ds fy, dk;Zokgh djsxk( ¼p½ ;g lqfuf'pr djsxk fd fo"ofo|ky; dh lEifÙk rFkk fofu/kkuksa dk lE;d :i ls ifjj{k.k vkSj izcU/k fd;k tk jgk gS(

¼N½ fo"ofo|ky; dh fuf/k;ksa dk lkekU; i;Zos{k.k djsxk(

¼t½ foRrh; ekeyksa esa Loizsj.kk ls ;k vis{kk fd;s tkus ij vius ijke'kZ ds vk/kkj ij ijke'kZ nsxk(

¼>½ fo"ofo|ky; ds vk; dk laxzg djsxk] lank;ksa dk forj.k djsxk vkSj ys[kksa dk vuqj{k.k djsxk(

¼¥½ ;g lqfuf'pr djsxk fd Hkouksa] Hkwfe] QuhZpj ds lkekuksa vkSj miLdjsa dh iaft;k¡

v|ru vuqjf{kr j[kh tkrh gSa vkSj ;g fd miLdj vkSj vU; [kius okyh lkexzh dh LVkd tk¡p] fo"ofo|ky; esa fu;fer :i ls dh tkrh gS( ¼V½ fdlh vuf/kdr̀ O;; vkSj vU; foRrh; vfu;ferrkvksa dh tk¡p djsxk vkSj nks"kh O;fDr;ksa ds fo:) l{ke izkf/kdkjh dks vuq'kklfud dk;Zokgh ds fy, lq>ko nsxk(

¼B½ foRrh; ekeyksa ds lEcU/k esa ,sls vU; drZO;ksa dk fuoZgu djsxk tks mls dk;Z ifj"kn~ ;k dqyifr }kjk leuqnsf'kr fd;s tk;sA

¼3½ fdlh dkj.k ls foRr vf/kdkjh dk in fjDr jgus dh fLFkfr esa dqyifr fo"ofo|ky; dh lsok esa fdlh vf/kdkjh dks foRr vf/kdkjh dh ,slh 'kfDr;ksa] dR̀;ksa vkSj drZO;ksa] tSlk fd dqyifr mfpr le>s] dk iz;ksx djus ds fy, izkf/kdr̀ dj ldrk gSA vU; vf/kdkjh rFkk

deZpkjh

30- ¼1½ bl iz;kstu ds fy, cuk;s x;s fofu;eksa ds v/;/khu fo"ofo|ky; ds izR;sd vU; vf/kdkjh ;k deZpkjh dh fu;qfDr] fofu;eksa }kjk ;Fkk fofgr lsok 'krksZa dks miof.kZr djrs gq, fyf[kr lafonk ds v/khu dh tk;sxh] tks fo"ofo|ky; dks lkSaih tk;sxh vkSj bldh ,d izfr lEcfU/kr deZpkjh dks izLrqr dh tk;sxhA

¼2½ fo"ofo|ky; vkSj mlds fdlh vf/kdkjh ;k deZpkjh ds e/; lafonk ds dkj.k mRiUu gq, fdlh fookn dks lEcfU/kr vf/kdkjh ;k deZpkjh ds vuqjks/k ij ;k fo"ofo|ky; }kjk ,dy O;fDr vf/kdj.k ftls f"k{kk vf/kdj.k ds uke ls tkuk tk;sxk] tSlk jkT; ljdkj us mPpre U;k;ky; ds Vh0,e0,0 ibZ QkmaMs"ku izfr dukVZd jkT; ,0vkbZ0vkj0 2003 ,l0lh0 355] esa funsZ"kksa ds vuqikyu esa vf/klwfpr fd;k gS] dks lanfHkZr fd;k tk;sxkA

fofu;e cukus dh

'kfDr;k¡

31- ¼1½ dk;Z ifj"kn~ bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy, fofu;e cuk ldrh gS %

ijUrq ;g fd dk;Z ifj"kn~ fo"ofo|ky; ds fdlh izkf/kdj.k dh izkfLFkfr] 'kfDr;ksa ;k mlds xBu dks izHkkfor djus okys fdlh fofu;e dks rc rd ugha cuk;sxh tc rd ,sls izkf/kdj.k dks izLrkfor ifjorZuksa ij fyf[kr :i ls jk; vfHkO;Dr djus dk dksbZ volj u ns fn;k tk;s vkSj bl izdkj vfHkO;Dr fdlh jk; ij dk;Z ifj"kn~ }kjk fopkj fd;k tk;sxk%

ijUrq ;g vkSj fd fo|k ifj"kn~ dh iwoZ lgefr ds fcuk dk;Z ifj"kn~ fuEufyf[kr esa ls fdlh ,d ;k lHkh fo"k;ksa dks izHkkfor djus okys fdlh fofu;e dk fuekZ.k] la'kks/ku ;k fujlu ugha djsxh( vFkkZr~%&

¼,d½ fo|k ifj"kn~ dk xBu] 'kfDr;k¡ vkSj drZO;(

¼nks½ fo"ofo|ky; lEcU/kh ikB~;Øeksa vkSj lEcfU/kr 'kS{kf.kd dk;ZØeksa ds lEcU/k esa v/;kiu lapkfyr djus ds fy, mRrjnk;h izkf/kdkjh(

¼rhu½ mikf/k;ksa] fMIyksekvksa] izek.k i=ksa vkSj vU; fo|k lEcU/kh fof'k"Vrkvksa dk okil fy;k tkuk(

¼pkj½ ladk;ksa] foHkkxksa] gkyksa vkSj laLFkkvksa dh LFkkiuk vkSj lekfIr( ¼ik¡p½ v/osrkòfRr;ksa] Nk=of̀Rr;ksa] indksa vkSj ikfjrksf"kdksa dks lafLFkr djuk( ¼N%½ ijh{kdksa dh fu;qfDr dh 'krsZa vkSj jhfr ;k ijh{kkvksa ;k v/;;u ds fdlh vU; ikB~;Øe dk lapkyu ;k mldk Lrj(

¼lkr½ Nk=ksa ds ukekadu ;k izos'k dh jhfr(

¼vkB½ fo"ofo|ky; dh ijh{kkvksa ds lerqY; ekU;rk iznku dh tkus okyh ijh{kk,sa( ¼2½ fo|k ifj"kn~ dks mi/kkjk ¼1½ ds [k.M ¼,d½ ls ¼vkB½ esa fofufnZ"V leLr fo"k;ksa vkSj

mlls lEcfU/kr ;k mlls vkuq"kafxd fo"k;ksa ij fofu;e] izLrkfor djus dh 'kfDr gksxhA

¼3½ tgk¡ dk;Z ifj"kn~ us fo|k ifj"kn~ }kjk izLrkfor fdlh fofu;e ds izk:i dks vLohdkj dj fn;k gks] ogka fo|k ifj"kn~ dqykf/kifr] dks vihy dj ldrh gS vkSj dqykf/kifr] ds vkns'k }kjk funsZ'k nsxk fd izLrkfor fofu;e dks vuqeksnu ds fy, "kklh ifj"kn~ ds vxys vf/kos'ku esa j[kk tk;sxk rFkk "kklh ifj"kn~ ds ,sls vuqeksnu ds yfEcr jgus rd ;g ,sls fnuk¡d ls izHkkoh gksxk] tSlk dqykf/kifr }kjk fofufnZ"V fd;k tk; % ijUrq ;g fd ;fn fofu;e dk vuqeksnu "kklh ifj"kn~ }kjk ,sls vf/kos'ku esa ugha fd;k tkrk gS rks ;g izHkkoh ugha jg tk;sxkA

¼4½ dk;Z ifj"kn~ }kjk cuk;s x;s leLr fofu;e "kklh ifj"kn~ ds le{k mlds vxys vf/kos'ku esa j[ks tk;saxs vkSj "kklh ifj"kn~ dks dk;Z ifj"kn~ }kjk cuk;s x;s fdlh fofu;e dks la/kksf/kr djus ;k mls jn~n djus dh 'kfDr gksxhA iqufoZyksdu vk;ksx

dh fu;qfDr

32- ¼1½ dqykf/kifr fo"ofo|ky; dh dk;Ziz.kkyh dk iqufoZyksdu djus ds fy, vkSj flQkfj'ksa djus ds fy, izR;sd ikap o"kZ ls de ls de ,d ckj vk;ksx dk xBu djsxkA ¼2½ vk;ksx esa fof/kd {ks= esa iz[;kr rhu vU;wu f"k{kkfon~ gksaxs ftlesa ls ,d] jkT; ljdkj ds ijke'kZ ls dqykf/kifr }kjk fu;qDr] ,sls vk;ksx dk v/;{k gksxkA ¼3½ mi/kkjk ¼2½ esa fufnZ"V lnL;ksa dh fu;qfDr dh fucU/ku vkSj 'krsZa ogh gksaxh] tSlh dqykf/kifr }kjk vo/kkfjr dh tk;aA

¼4½ vk;ksx ,slh tk¡p] tSlk og mfpr le>s] djus ds i'pkr~ dqykf/kifr dks viuh flQkfj'k djsxkA

¼5½ dqykf/kifr vk;ksx dh flQkfj'kksa ij ,slh dk;Zokgh dj ldrk gS] tSlk og mfpr le>sA

fo"ofo|ky; dh

fuf/k

33- ¼1½ fo"ofo|ky; dh ,d fuf/k gksxh] ftlesa fuEufyf[kr lfEefyr gksaxs( vFkkZr~ %& ¼,d½ jkT; ljdkj }kjk fn;k x;k dksbZ va'knku ;k vuqnku(

¼nks½ fo"ofo|ky; vuqnku vk;ksx ;k dsUnz ljdkj }kjk fn;k x;k dksbZ va'knku ;k vuqnku(

¼rhu½ jkT; ckj dkmafly }kjk fn;k x;k dksbZ va'knku(

¼pkj½ futh O;fDr;ksa ;k laLFkk }kjk nh x;h dksbZ olh;r( nku] foU;kl ;k vU; vuqnku(

¼ik¡p½ fo"ofo|ky; }kjk Qhl vkSj izHkkjk sa ls izkIr vk;( vkSj

¼N%½ fdlh vU; lzksr ls izkIr /kujkf'k] fdUrq mlesa fdlh vfHkdj.k ls izkIr dksbZ fuf/k;ka lfEefyr ugha gksaxhA

¼2½ fo"ofo|ky; dh fuf/k dh /kujkf'k Hkkjrh; fjtoZ cSad vf/kfu;e] 1934 esa ;FkkifjHkkf"kr fdlh vuqlwfpr cSad esa j[kh tk;sxhA

¼3½ fo"ofo|ky; dh fuf/k dk mi;ksx fo"ofo|ky; ds ,sls iz;kstu ds fy, vkSj ,slh jhfr ls fd;k tk ldrk gS] tSlk fofgr fd;k tk,A

okf"kZd ys[kk vkSj

laijh{kk

34- ¼1½ fo"ofo|ky; dk okf"kZd ys[kk vkSj rqyu i= dk;Z ifj"kn~ ds funsZ'kksa ds v/khu rS;kj fd;k tk;sxkA

¼2½ fo"ofo|ky; dh ys[kk lEijh{kk] o"kZ esa U;wure ,d ckj] dqyifr] LFkkuh; fuf/k ys[kk] mRrjk[k.M ;k ,sls O;fDr ;k O;fDr;ksa }kjk] tSlk fd jkT; ljdkj bl fufeRr

izkf/kdr̀ djsa] dh tk;sxhA ¼3½ ys[kksa dk] tc lEijh{kk gks tk;] izdk'ku dk;Z ifj"kn~ }kjk fd;k tk;sxk] vkSj lEijh{kk fjiksVZ lfgr ys[kksa dh ,d izfr "kklh ifj"kn~ ds le{k j[kh tk;sxh vkSj mls jkT; ljdkj dks Hkh izLrqr fd;k tk;sxkA

¼4½ "kklh ifj"kn~ }kjk mlds okf"kZd vf/kos'ku esa okf"kZd ys[kksa ij fopkj fd;k tk;sxkA

"kklh ifj"kn~ mlls lEcfU/kr ladYi ikfjr dj ldrh gS vkSj mls dk;Z ifj"kn~ dks lalwfpr dj ldrh gSA dk;Z ifj"kn~ "kklh ifj"kn~ }kjk fn;s x;s lq>koksa ij fopkj djsxh vkSj ml ij ,slh dk;Zokgh dj ldrh gS] tSlh og mfpr le>sA dk;Z ifj"kn~

"kklh ifj"kn~ dks mlds vxys vf/kos'ku esa viu s }kjk dr̀ leLr dk;Zokfg;ksa ;k dk;Zokgh u djus ds dkj.kksa dh lwpuk nsxhA

foRrh; izkDdyu

35- ¼1½ dk;Z ifj"kn~] ,sls fnuk¡d ls iwoZ] tSlk fd fofu;ekoyh }kjk fofgr fd;k tk;] vkxkeh o"kZ ds fy, foRrh; izkDdyu rS;kj djsxh vkSj mls "kklh ifj"kn~ ds le{k j[ksxhA ¼2½ dk;Z ifj"kn~] ,sls ekeys esa tgk¡ ctV esa micfU/kr /kujkf'k ds vkf/kD; esa O;; mixr fd;k tkuk gks rks ;g fyf[kr :i esa vfHkfyf[kr fd;s tkus okys dkj.kksa ls vkR;f;drk ds ekeyksa esa] fofu;eksa esa fofufnZ"V ,sls fucU/kuksa vkSj 'krksZa ds v/khu jgrs gq;s O;; mixr dj ldrh gS] tgk¡ ,sls vkf/kD; O;; ds lEcU/k esa ctV esa dksbZ micU/k ugha fd;k x;k gks ogka "kklh ifj"kn~ ds mlds vxys vf/kos'ku esa ,d fjiksVZ izLrqr dh tk;sxhA

vf/kHkkj

36- ¼1½ /kkjk 25 esa fofuZfn"V dksbZ vf/kdkjh fo"ofo|ky; ds fdlh /ku ;k lEifRr dh gkfu] nqO;Z; ;k nq:i;ksx ds fy, vf/kHkkj dk nsunkj gksxk ;fn ,slh gkfu] nqO;Z; ;k nq:i;kstu mldh mis{kk ;k mopkj ds izR;{k ifj.kkeLo:i gksA

¼2½ vf/kHkkj dh izfØ;k vkSj ,slh gkfu] nqO;Z; ;k nq:i;kstu esa vUrfuZfgr /kujkf'k dh olwyh dh jhfr ,slh gksxh] tSlh fofgr dh tk;A

lafonkvksa dk fu"iknu 37- fo"ofo|ky; ds izca/ku vkSj iz'kklu ls lEcfU/kr leLr lafonk,a ,sls vfHkO;Dr dh tk;sxh] tSlk fd dk;Z ifj"kn~ }kjk djk;h x;h gks vkSj mudk fu"iknu dqyifr dh lgefr ls dqy lfpo }kjk fd;k tk;sxkA

fo"ofo|ky; }kjk

fof/k] mikf/k] fMIyksek

vkfn dk iznku fd;k

tkuk

38- fo"ofo|ky; dks bl vf/kfu;e ds v/khu fof/k mikf/k] fMIyksek vkSj vU; 'kS{kf.kd fof'k"Vrk,a vkSj vfHk/kku iznku djus dh 'kfDr gksxhA

ekun mikf/k

39- ;fn fdlh fLFkfr esa fo|k ifj"kn~ ds nks&frgkbZ lnL; flQkfj'k djrs gSa fd fdlh O;fDr dks] bl vk/kkj ij fd og fo[;kr O;fDrRo ds dkj.k ls ,slh mikf/k ;k

'kS{kf.kd fof'k"Vrk izkIr djus ds fy, mudh jk; esa mi;qDr vkSj mfpr gS] dksbZ ekun mikf/k ;k 'kS{kf.kd fof'k"Vrk iznku dh tk;] rks "kklh ifj"kn~ fdlh ladYi }kjk ;g fofu'p; dj ldrh gS fd mls flQkfj'k fd;s x;s O;fDr dks iznku fd;k tk ldrk gSA

mikf/k ;k fMIyksek

dk izR;kgj.k

40- ¼1½ "kklh ifj"kn~ dk;Z ifj"kn~ dh flQkfj'k ij "kklh ifj"kn~ ds dqy lnL;ksa ds cgqer }kjk vkSj vf/kos'ku esa mifLFkr vkSj er nsus okys "kklh ifj"kn~ ds nks frgkbZ ls vU;wu lnL;ksa ds cgqer }kjk ikfjr ladYi }kjk fdlh O;fDr dks iznRr dh x;h ;k iznku dh x;h fdlh fof'k"Vrk] mikf/k] fMIyksek ;k fo'ks"kkf/kdkjh dks okil ys ldrh gS] ;fn ,slh O;fDr fdlh ,sls vijk/k ds fy, fdlh U;k;ky; }kjk nks"k fl) Bgjk;k x;k gks] ftlesa "kklh ifj"kn~ dh jk; esa uSfrd v/kerk vUrxZzLr gks ;k ;fn og ?kksj vopkj dk

nks"kh jgk gksA ¼2½ bl /kkjk ds v/khu dksbZ dk;Zokgh fdlh O;fDr ds fo:) rc rd ugha dh tk,xh tc rd mls dh tkus okyh izLrkfor dk;Zokgh ds fo:) dkj.k crkus dk volj u ns fn;k tk,A

¼3½ "kklh ifj"kn~ }kjk ikfjr ladYi dh izfr lEcfU/kr O;fDr dks rRdky izsf"kr dh tk,xhA ¼4½ "kklh ifj"kn~ }kjk fd;s x;s fofu"p; }kjk O;fFkr dksbZ O;fDr ,sls ladYi dh izkfIr ds fnuk¡d ls rhl fnu ds Hkhrj dqykf/kifr dks vihy dj ldrk gSA

¼5½ ,slh vihy esa dqykf/kifr dk fofu"p; vfUre gksxkA

lEifÙk dk vUrj.k

41- jkT; ljdkj fo"ofo|ky; dks ,slh 'krksZa ij ,slh lhekvksa ds v/;/khu jgrs gq,] tSlk fd jkT; ljdkj bl vf/kfu;e ds iz;kstu ds fy, mfpr le>s( fo"ofo|ky; }kjk mi;ksx vkSj izcU/k ds fy, Hkoukas] Hkwfe vkSj taxe ;k LFkkoj fdlh vU; lEifÙk dks vUrfjr dj ldrh gSA

vuq'kklu

42- ¼1½ fo"ofo|ky; ds Nk=ksa ds e/; vuq'kklu cuk;s j[kus ds fy, mRrjnk;h vfUre izkf/kdkjh dqyifr gksxkA bl fufeRr mlds funs'kksa dk ikyu foHkkxk/;{kksa] Nk=koklksa vkSj fo'fo|ky; dh laLFkkvksa ds iz/kkuksa }kjk fd;k tk;sxkA

¼2½ mi/kkjk ¼1½ esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh fdlh Nk= dks fo"ofo|ky; ;k fdlh Nk=kokl ;k fdlh laLFkk ls fu"dkflr djus ds n.M ij fopkj vkSj vf/kjksi.k] dqyifr dh fjiksVZ ij dk;Z ifj"kn~ }kjk fd;k tk;sxk %

ijUrq ;g fd ,slk dksbZ n.M lEcfU/kr Nk= dks mlds fo:) fd;s tkus ds fy, izLrkfor dk;Zokgh ds fo:) dkj.k crkus ;k ;qfDr;qDr volj fn;s fcuk vf/kjksfir ugha fd;k tk;sxkA

izk;ksftr ;kstuk;sa 43- bl vf/kfu;e vkSj fofu;ekoyh esa fdlh ckr ds gksrs gq, Hkh tc dHkh fo"ofo|ky; fdlh ljdkj] fo"ofo|ky; vuqnku vk;ksx ;k fo"ofo|ky; }kjk fu"ikfnr dh tkus okyh fdlh ;kstuk dks iz;ksftr djus okys vU; vfHkdj.kksa ls fuf/k;ka izkIr djsa rks %& ¼d½ ,slh izkIr /kujkf'k] fuf/k ls iF̀kd :i ls fo"ofOk|ky; }kjk j[kh tk;sxh vkSj mDr ;kstuk ds iz;kstuksa ds fy, gh mi;ksx dh tk;sxh( vkSj

¼[k½ ;kstuk fu"ikfnr djus ds fy, visf{kr deZpkjh oxZ dh HkrhZ iz;ksftr djus okys laxBu }kjk fu;r fucU/ku vkSj 'krksZa ds vuqlkj dh tk;sxhA

fjfDr;ksa ds dkj.k

izkf/kdkfj;ksa vFkok

fudk; dh

dk;Zokfg;ksa dk

vfof/kekU; u gksuk

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THE NATIONAL LAW UNIVERSITY OF UTTARAKHAND ACT, 2011

[UTTARAKHAND ACT NO. 11 OF 2011]

ACT

to establish and incorporate a National Law University at Bhowali, Nainital in Uttarakhand and to provide for matters connected therewith or incidental thereto

IT IS HEREBY enacted by State Legislature in the Sixty-second years of the Republic of India as follows:

Short title and commencement

1. (1) This Act may be called the National Law University of Uttarakhand Act,

2011.

(2) It shall come into force on such date as the State Government may, by notification in the official Gazette appoint.

Definitions

2. In this Act, unless the context otherwise requires,-

(i) "Academic Council" means the Academic Council of the University;

(ii) "Bar Council" means the State Bar Council of Uttarakhand;

(iii) "Chancellor" means the Chancellor of the University;

(iv) "Executive Council" means the Executive Council of the University;

(v) "Governing Council" means the Governing Council of the University;

(vi) "Prescribed" means prescribed by Regulations;

(vii) "Registrar" means the Registrar of the University;

(viii) "Regulations" means the Regulations of the University;

(ix) "State Government" means the Government of Uttarakhand;

(x) "University" means the National Law University of Uttarakhand;

(xi) "Vice Chancellor" means the Vice Chancellor of the University.

Establishment and Incorpora- tion of National Law University of Uttarakhand

3. (1) With effect from such date as the State Government may by notification in official Gazette appoint, there shall be established, in the State of Uttarakhand an university by the name of the National Law University of Uttarakhand.

(2) The University shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire hold and dispose property both movable and immovable and to contract and shall by the said name, sue and be sued.

(3) In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar with the concurrence of Vice Chancellor and all processes in such suits and proceedings shall be issued to, and served on, the Vice Chancellor.

(4)¹[The Headquarters of the University shall be at such place as may be specified by the State Government.]

--------------------------------------------------------------

1 -Subs. by section 2 of Uttrakhand Act no 1 8 of 201 8.

Objects of the University

4. The objects of the University shall be as follows; namely-

(a) to advance and disseminate learning and knowledge of law, legal procedures and processes and law's role in national development;

(b) to develop in the students and research scholars a sense of responsibility to serve society by developing skills in advocacy, judicial, other legal services, legislation, judicial reforms and the like;

(c) to organise lectures, workshops, seminars, symposia, conclave, colloquium and conferences etc., to promote legal knowledge and to make law and legal processes effective instrument of social change;

(d) to hold examinations, confer degrees and other academic distinctions; and

(e) to do all such things as are connected with or incidental to the attainment of all or any of the objects of the University.

Powers and functions of the University

5. The powers and functions of the University shall be as follows; namely-

(i) to administer and manage the University and such centre for research, education and instruction as are necessary in furtherance of the objects of the University;

(ii) to provide for instructions in such branches of knowledge of learning pertaining to law, as the University may deem fit and to make provision for research and for the advancement and dissemination of knowledge of law;

(iii) to sponsor and undertake research in all aspects of law & justice with thrust upon legal and judicial reforms;

(iv) to prescribe qualifications and to regulate the admission of students to the University as regards any programme;

(v) to hold examinations, grant diplomas or certificates, confer degrees and other academic distinctions on persons subject to such conditions as the University may determine and to withdraw any such diplomas, certificates, degree or other academic distinctions for good and sufficient cause.

(vi) to confer honorary degrees or other distinctions in such manner as may be prescribed;

(vii) to fix, demand and receive fees and other charges;

(viii) to establish and maintain halls along with hostels and to recognize places for the students of the University and to withdraw such recognition accorded to any such place of residence;

(ix) to establish such special centres, specialised study centres or other units for research and instruction as are, in the opinion of the University, necessary for the furtherance of its objects.

(x) to supervise and control the residence, to regulate the discipline among the students of the University and to make arrangements for promoting their health;

(xi) to make arrangements in respect of the residence, discipline and teaching of women students;

(xii) to create academic, technical, administrative, ministerial and other posts with the prior approval of the State Government;

(xiii) to regulate and enforce discipline among the employees of the University and to take such disciplinary measures as may be deemed necessary;

(xiv) to create posts required by the University with the prior approval of the State Government;

(xv) to appoint persons as professors, readers, lecturers or otherwise as teachers and research scholars of the University;

(xvi) to institute and award fellowships, scholarship, prizes and medals;

(xvii) to provide for printing and publication of research papers and brochures;

(xviii) to co-ordinate with any other organization in the matter of education, training and research in law, justice and allied subjects for such purposes as may be agreed upon on such terms and conditions as the University may deem fit.

(xix) to co-ordinate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the University, by exchange of academicians, scholars and generally in such manner as may be conducive to the common objects;

(xx) to regulate the expenditure and to manage the accounts of the University.

(xxi) to establish, maintain and furnish within the premises of the University or elsewhere, such class rooms, study halls, libraries and reading rooms as the University may consider necessary.

(xxii) to receive grants, subventions, subscriptions, donations and gifts for the purpose of the University and consistent with the objects for which the University is established;

(xxiii) to purchase, take on lease or accept as gifts or otherwise, any land or building or works, which may be necessary or convenient for the purpose of the University, on such terms and conditions as it may think fit and proper, and to construct, alter or maintain any such building or works;

(xxiv) to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms as it may deem fit without prejudice to the interest and activities of the University:

Provided that where the properties have been created with financial assistance of the State or the Central Government prior approval of the State Government shall be necessary;

(xxv) to draw and accept, to make and endorse to discount and negotiate, Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments;

(xxvi) to execute conveyances, transfers, re-conveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the University or to be acquired for the purpose of the University;

(xxvii) to appoint in order to execute an instrument or transact any business of the University, any person as it may deem fit;

(xxviii) to enter into any agreement with Central Government, State Government, the University Grants Commission or other authorities for receiving grants;

(xxix) to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities, funded or based upon all or any of the

properties and assets of the University or without any securities and upon such terms and conditions as it may deem fit and to pay out of the funds of the University all expenses incidental to the raising of money, and to repay and redeem any money borrowed;

(xxx) to invest the funds of the University or fund entrusted to the University in or upon such securities and in such manner as it may deem fit and from time to time transpose any investment;

(xxxi) to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employees of the University and to aid in establishment and support of the associations, institutions, funds, trusts and conveyance calculated to benefit the staff and the students of the University;

(xxxii) to do all such other acts as the University may consider necessary, conductive or incidental to the attainments of enlargements of all or any of its objectives.

(xxxiii) to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the University and to alter, modify and to rescind them;

(xxxiv) to delegate all or any of its powers to the Vice Chancellor of the University or any committee or any sub-committee or to any one or more members of its body or its officers;

Teaching in the University

6. (1) All recognised teaching in connection with the degrees, diplomas and certificates of the University shall be conducted under the control of the Governing Council by the teachers of the University in accordance with such syllabus as may be prescribed.

(2) The courses, curricula and the authorities responsible for organising such teaching shall be such as may be prescribed.

Chancellor and Visitor of the University

7. (1) The Chief Justice of India shall be the Visitor of the University.

(2) The Chief Justice of High Court of Uttarakhand shall be the Chancellor of the University.

(3) The Visitor or Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, libraries and equipments and of any institution maintained by the University, and also of the examinations, teaching and other work conducted or done by the University and to cause an inquiry to made in like manner in respect of any matter connected with the administration and finances of the University.

(4) The Visitor or Chancellor shall in every case give notice to the University of his intention of cause an inspection or inquiry to be made and the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection of inquiry.

(5) The Visitor or Chancellor may address the Vice Chancellor with reference to the result of such inspection of inquiry and the Vice Chancellor shall communicate to the Governing Council the views of the Visitor or Chancellor along with such advice as the Visitor or Chancellor may have

offered on the action to be taken thereon.

(6) The Governing Council shall communicate through the Vice Chancellor to the Visitor or Chancellor such action, if any, as it proposes to take or has been taken on the result of such inspection or inquiry.

Authorities of the University

8. The following shall be the authorities of the University;

(i) the Governing Council;

(ii) the Executive Council;

(iii) the Academic Council;

(iv) the Finance Committee; and

(v) such other authorities as may be prescribed.

Governing Council

9. The Governing Council shall be the chief advisory body of the University which shall consist of the following; namely :-

(i) the Chancellor of the University, who shall be the Chairman thereof;

(ii) Vice Chancellor of the University;

(iii) Law Minister of Uttarakhand or if the Chief Minister himself is also the Law Minister, then any other Minister nominated by him;

(iv) Two Judges from among the Judges of the High Court of the Uttarakhand nominated by the Chancellor;

(v) Two members of the Uttarakhand Legislative Assembly, one of whom from the ruling party and another from the opposition, to be nominated by the Speaker of the State Legislative Assembly;

(vi) Advocate General of Uttarakhand;

(vii) Chairman of the Bar Council of India or his nominee;

(viii) Chairman of the Bar Council of Uttarakhand;

(ix) Chairperson of the University Grants Commission or his nominee from among the members of UGC;

(x) Two distinguished lawyers to be nominated by the Visitor;

(xi) Two distinguished lawyers to be nominated by the Chancellor;

(xii) The Principal Secretary/ Secretary of Judicial Department, Government of Uttarakhand;

(xiii) The Principal Secretary/ Secretary of Finance Department, Government of Uttarakhand;

(xiv) The Principal Secretary/ Secretary of Higher Education Department, Government of Uttarakhand;

(xv) Registrar General of High Court of Uttarakhand;

(xvi) Vice-Chancellor of Kumaon University or his nominee;

(xvii) Vice Chancellor of Hemwati Nandan Bahuguna Garhwal University or his nominee;

(xviii) Director of Uttarakhand Judicial and Legal Academy;

(xix) Director of Uttarakhand Academy of Administration;

(xx) Two District Judges of Uttarakhand having wide experience in the field of judicial education and training, not being the District Judge of Nainital, to be nominated by the Chancellor.

Term of Office of members of the Governing Council

10. (1) The term of the office of the nominated members of the Governing Council shall subject to sub-section (2) and (3) be three years.

(2) When a person is nominated as a member of the Governing Council, he shall cease to be such member if his nomination as such is withdrawn by the nominating body or person as the case may be.

(3) A member of the Governing Council shall cease to be a member, if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member other than the Vice Chancellor accepts a full time appointment in the University or if he fails to attend three consecutive meetings of the Governing Council without the leave granted by the Chancellor or acts against the interests of the University.

(4) A member of Governing Council may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted by the Chancellor.

(5) Any vacancy in the Governing Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could hold office if the vacancy had not occurred.

Powers of the Governing Council

11. The Governing Council shall have the following powers; namely-

(i) to recommend the name of the Vice Chancellor to the Chancellor of the University under the provisions of this Act;

(ii) to exercise the powers and functions of the University referred to in section 5 except where such powers are given to some other authority or officer of the University under the provisions of this Act;

(iii) to review from time to time the broad policies and programmes of the University and to take measures for the welfare of the University;

(iv) to consider and pass resolutions as considered fit on the annual report, financial estimates, annual accounts and the audit reports on such accounts;

(v) to delegate all or any of its powers to the Vice Chancellor or any committee or any sub-committee or to any one or more of its members; and

(vi) to perform such other functions as it may deem necessary for the effective functioning and administration of the University.

Meetings of the Governing Council

12. (1) The Governing Council shall meet at least once in a year and at least fifteen days' notice shall be given for its meetings.

(2) The Chancellor shall preside over the meeting of the Governing Council and in his absence; any member duly authorized by him shall preside over the meeting.

(3) One third of the total number of members of the Governing Council shall

form a quorum for a meeting.

(4) Each member shall have one vote and if there be equality of votes on any question to be determined by the Governing Council, the Chancellor or the person presiding over the meeting shall, in addition, have a casting vote.

(5) If urgent action by the Governing Council becomes necessary, the Chancellor may permit the business to be transacted by circulation of papers to the members of the Governing Council. The action proposed to be taken shall not be carried out unless agreed to by one-third of the total members of the Governing Council. The action so taken shall be forthwith intimated to all the members of the Governing Council and the papers shall be placed before the next meeting of the Governing Council for confirmation.

(6) A report of the working of the University during the previous year, together with a statement of receipts and expenditure, the balance sheet as audited, and the financial estimate shall be presented by the Vice Chancellor to the Governing Council at its annual meeting.

The Executive Council

13. (1) The Executive Council shall be the Chief Executive body of the University.

(2) The administration, management and control of the University and the income thereof shall be vested with the Executive Council which shall control and administer the property and funds of the University.

Constitution of the Executive Council

14. (1) The Executive Council shall consist of the following; namely :-

(i) the Vice Chancellor;

(ii) Five members of the Governing Council to be nominated by the Chancellor;

(iii) The Chairman of the Bar Council of Uttarakhand;

(iv)The Principal Secretary/ Secretary of Judicial Department, Government of Uttarakhand;

(v) The Principal Secretary/ Secretary of Finance Department, Government of Uttarakhand;

(vi) The Principal Secretary/ Secretary of Higher Education Department, Government of Uttarakhand;

(vii) Registrar General, High Court of Uttarakhand;

(viii) Director, Uttarakhand Judicial & Legal Academy;

(ix) Two whole time Senior Professors of the University.

(2) The Vice Chancellor shall be the Chairman of the Executive Council.

Term of office of Executive Council

15. (1) Where a person has become a member of the Executive Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.

(2) A member of the Executive Council shall cease to be a member thereof if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if member other than the Vice Chancellor or a member of a faculty accepts a full time appointment in the University or if he fails to attend three consecutive meetings of the Executive Council without the leave granted by the Chairman of the

Executive Council or acts against the interests of the University.

(3) Members of the Executive Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Executive Council, unless the membership of the Executive Council is previously terminated as provided in the above sub-section but shall be eligible for re-nomination or re-appointment, as the case may be.

(4) A member of the Executive Council other than ex-officio member may resign his office by a letter addressed to the Chairman of the Executive Council and such resignation shall take effect as soon as it has been accepted by the Chairman of the Executive Council.

(5) Any vacancy in the Executive Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and on the expiry of the period of the vacancy such appointment or nomination shall cease to be effective.

Powers and functions of the Executive Council

16. Without prejudice to the provisions of section 11, the Executive Council shall have the following powers and functions; namely-

(i) to create academic posts in the University and to determine the qualifications, emoluments and duties attached thereto with the prior approval of the State Government after considering the recommendations of the Academic Council;

(ii) to appoint from time to time, Professors, Readers, Lecturers, other members of the teaching staff, the Librarian and such other members of the teaching staff as may be necessary on the recommendations of the Selection Committee constituted under section 24 as may be prescribed for the purpose;

(iii) to create administrative, ministerial and other posts, to determine the minimum qualifications and emoluments of such posts with the prior approval of the State Government;

(iv) to manage and regulate the finances, accounts investments, property, business and all other administrative affairs of the University;

(v) to invest any money belonging to the University including any unapplied income, in such stock funds, shares or securities, as it may, from time to time, deem fit;

(vi) to transfer or accept transfers of any movable or immovable property on behalf of the University;

Provided that no immovable property shall be transferred to the third party without the prior approval of the State Government;

(vii) to enter into, vary, carryout and cancel contracts on behalf of the University and for that purpose to appoint such officers as it may deem fit;

(viii) to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;

(ix) to entertain, adjudicate and to redress any grievances of the aggrieved officers, teachers, students and employees of the University;

(x) to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council;

(xi) to select a common seal for the University and to provide for the custody of the seal;

(xii) to make such regulations as may, from time to time be considered necessary for regulating the affairs and the management of the University and to alter, modify or rescind them;

(xiii) to delegate all or any of its powers, except the powers to make regulations, to any Officer or Authority and ;

(xiv) to exercise such other powers and to perform such other duties as may be prescribed by or under this Act.

Meetings of the Executive

Council

17. (1) The Executive Council shall meet at least once in six months and not less than fifteen days notice shall be given for such meeting.

(2) The Chairman of the Executive Council shall preside over a meeting of the Executive Council, and in his absence the member's presents shall elect a person from amongst themselves to preside over the meeting.

(3) One-third of the total members of the Executive Council shall form the quorum at any meeting thereof.

(4) Each member of the Executive Council shall have one vote and if there shall be equality of votes on any question to be determined by the Executive Council, the Chairman of the Executive Council, or as the case may be, the member presiding over that meeting shall, in addition, have a casting vote.

Constitution of Standing

Committee and appointment of adhoc

committees by the Executive Council.

18. (1) Subject to the provisions of this Act or the regulations made in this behalf the Executive Council may by resolution, constitute such standing committees or appoint adhoc committees for such purposes and with such powers as the Executive Council may think fit for exercising any power or discharging any function of the University or for enquiring into, reporting or advising upon any matter relating to the University.

(2) The Executive Council may co-opt persons to a standing committee or an adhoc committee as it considers suitable and may permit them to attend the meetings of the Executive Council.

Academic Council

19. The Academic Council shall be the academic body of the University and shall, subject to the provisions of this Act and the regulations, have power of control and general regulation of, and be responsible for, the maintenance of standards of instructions, education and examination of the University and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the regulations. It shall have the right to advise the Executive Council on all academic matters.

Constitution of the Academic Council

20. (1) The Academic Council shall consist of the following members; namely:-

(i) the Vice Chancellor, who shall be the Chairman thereof;

(ii) three persons from amongst the educationists of repute or men of letters or members of any profession or eminent public men, who are not in service of the University nominated by the Chairman in consultation with the Governing Council;

(iii) the Principal Secretary/Secretary of Judicial Department, Government of Uttarakhand or his nominee not below the rank of Additional Secretary;

(iv) the Principal Secretary/Secretary of Higher Education Department,

Government of Uttarakhand or his nominee not below the rank of Additional Secretary;

(v) Registrar General, High Court of Uttarakhand;

(vi) Director, Uttarakhand Judicial and Legal Academy;

(vii) a nominee of the Bar Council of Uttarakhand;

(viii) all the Heads of the Department of the University;

(ix) all Professors other than the Heads of the Department, if any;

(x) two members of the teaching staff, one each representing the Readers and the Lecturers of the University.

(2) The terms of the members other than ex-officio members shall be three years.

(3) Where a person has become a member of the Academic Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold such office of appointment.

(4) A member of the Academic Council shall cease to be a member thereof if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member other than the Vice Chancellor or a member of faculty accepts full time appointment in the University or if he fails to attend three consecutive meetings of the Academic Council without the leave of the Chairman of the Academic Council.

(5) Unless the membership of the Academic Council thereof is previously terminated as provided in the foregoing sub-sections, members of the Academic Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Academic Council but shall be eligible for re-nomination or re-appointment, as the case may be.

(6) A member of the Academic Council other than an ex-officio member may resign his office by a letter addressed to the Chairman of the Academic Council and such resignation shall take effect as soon as it has been accepted by the Chairman of the Academic Council.

(7) Any vacancy in the Academic Council shall be filled either by appointment or nomination, as the case may be, by the respective authorities to make the same.

Powers and duties of the Academic

Council

21. Subject to the provisions of this Act or the regulations, the Academic Council shall in addition to all other powers vested in it, have the following powers; namely:-

(i) to report on any matter referred to or delegated to it by the Governing Council or the Executive Council;

(ii) to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and the qualifications emoluments and duties attached thereto;

(iii) to formulate and modify or revise schemes for organisation of the faculties and to assign to such faculties their respective subjects and also to report the Executive Council as to the expediency of the abolition or subdivision of any faculty or the combination of one faculty with another;

(iv) to promote research within the University and to require, from time to time, report on such research;

(v) to consider proposals submitted by the faculties;

(vi) to lay norms and to appoint committees for admission to the University;

(vii) to recognize diplomas and degrees of other Universities and Institutions and to determine their equivalence in relation to the diplomas and degree of the University;

(viii) to fix, subject to any conditions accepted by the Governing Council, the time, mode and conditions of competitions for fellowship, scholarship and other prizes and to award the same;

(ix) to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and the fixation of their fees, emoluments and travelling and other expenses;

(x) to make arrangements for the conduct of examinations and to fix dates for holding them;

(xi) to declare the results of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour;

(xii) to award stipends, scholarship, medals and prizes and to make other awards in accordance with the regulations and such other conditions as may be attached to the awards;

(xiii) to publish list of prescribed or recommended text books and to publish syllabus of the prescribed courses of study;

(xiv) to prepare such forms and registers as are, from time to time, prescribed by regulations; and

(xv) to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out the provisions of this Act and the regulations.

Meeting of the Academic Council

22. (1) The Academic Council shall meet as often as may be necessary, but not less than twice during an academic year.

(2) The Chairman of the Academic Council shall preside over the meeting of the Academic Council, and in his absence, the members present shall elect a person from amongst themselves to preside over the meeting.

The Finance Committee

23. (1) There shall be a Finance Committee consisting of the following members; namely :-

(i) the Vice Chancellor;

(ii) one member nominated by the Governing Council from amongst its members;

(iii) one member nominated by the Executive Council from amongst its members;

(iv) the Principal Secretary/ Secretary, Finance Department, Uttarakhand or his nominee not below the rank of Additional Secretary;

(v) the Principal Secretary/ Secretary, Higher Education, Uttarakhand or his

nominee not below the rank of Additional Secretary;

(vi) the Principal Secretary/ Secretary, Judicial Department Government Uttarakhand or his nominee not below the rank of Additional Secretary;

(vii) the Registrar of the University;

(viii) the Finance Officer- Member Secretary.

(2) The nominated members of the Finance Committee shall hold office for a period of three years.

(3) The Finance Committee shall have the following powers, duties and functions:

(i) to examine and scrutinize the annual budget of the University and to make recommendations or financial matters to the Executive Council;

(ii) to consider all proposals for new expenditure and to make recommendations to the Executive Council;

(iii) to consider the periodical statements of accounts and to review the finances of the University from time to time and to consider re- appropriation statements and audit reports to make recommendations to the Executive Council;

(iv) to give its views and to make recommendations to the Executive Council on any financial matter affecting the University either on its own initiative or on reference from the Executive Council or the Vice Chancellor;

(4) The Finance Committee shall meet at least once in six months. Three members of the Finance Committee shall form the quorum.

(5) The Vice Chancellor shall preside over the meetings of the Finance Committee, and in his absence, the members present shall elect a person from amongst themselves to preside over the meeting.

Selection Committee

24. (1) The Executive Council shall constitute a Selection Committee for making recommendations to the Executive Council for appointment to the posts of teachers and other employees in the University.

(2) The selection committee shall consist of the following members; namely:-

(a) the Vice Chancellor who shall be Chairman of the Committee;

(b) the Head of the Department concerned, if any who is not lower in rank than that of the post for which selection is to be made;

(c) (i) where an appointment is to be made for any teaching post, three experts nominated by the Vice Chancellor from amongst a panel of names recommended by the Academic Council and approved by the Executive Council;

(ii) where an appointment is to be made to any post other than concerned with teaching, three experts in the field of the University's administration to be nominated by the Vice Chancellor from amongst a panel of names recommended by the Executive Council.

(3) Where an endowment from a donor is accepted by the University for establishing a Chair, the donor may be co-opted as member of the Selection Committee for the purpose of filling in that post.

Officer of the 25. The following shall be the officers of the University, namely:

University (i) the Vice Chancellor;

(ii) the Heads of the Departments;

(iii) the Registrar;

(iv) the Finance Officer;

(v) such other officers as may be prescribed by Regulations.

The Vice Chancellor

26. (1) The Vice Chancellor of the University shall be appointed by the State Government on the recommendations of the Chancellor, which shall be binding on the State Government.

(2) The Chancellor shall take into consideration, the recommendations of a committee which shall consist of the following; namely :-

(a) one person to be nominated by the Chancellor;

(b) one person to be nominated by the Governing Council;

(c) one person to be nominated by the State Government.

(3) The Committee shall, as far as may be, at least six months before the date on which a vacancy in the office of the Vice Chancellor is due to occur by reason of expiry of term or resignation under sub-section (4), and also whenever so required and before such date as may be specified by the Governing Council submit to the Governing Council the names of not less than three persons suitable to hold the office of the Vice Chancellor. The Committee shall, while submitting the names, also forward to the Governing Council a concise statement showing the academic qualifications and other distinctions of each the persons so recommended, but shall not indicate any order of preference. The Governing Council shall recommend these names to the Chancellor. The Governing Council may also forward some other names along with their academic qualifications and other distinctions for consideration of the Chancellor.

(4) The Vice Chancellor, who shall be a person having wide range of experience in the legal, judicial and academic field or who has been a Judge of the High Court or who has been a professor of law in a recognized University, shall hold office for a term of five years from the date on which he enters upon his office or till he/she completes the age of sixty five years, whichever is earlier :

Provided that the Vice Chancellor may by writing under his hand addressed to the Chairman of the Governing Council resign his office, and shall cease to hold his office on the acceptance by the Governing Council of such resignation.

(5) Subject to the provisions of this Act, the emoluments and other conditions of service of the Vice Chancellor shall be such as may be prescribed.

(6) The Chairman of the Governing Council may appoint any suitable person to the office of Vice Chancellor for a term not exceeding six months if the vacancy in the office of Vice Chancellor occurs or is likely to occur by reason of leave or any other cause, not being resignation or expiry of term, of which a report shall forthwith be made by the registrar to the Chairman of the Governing Council.

(7) If in the opinion of the Governing Council, the Vice Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Governing Council that the continuance of the Vice Chancellor in office is detrimental to the interest of the University, the Governing Council may, after making proper inquiry

which shall be completed preferably within six months, after giving him an opportunity of being heard, and may recommend the removal of the Vice Chancellor to the Chancellor, who shall forward the recommendation to the State Government for further action.

(8) During the pendency or in contemplation, of any inquiry referred to in sub- section (7) the Governing Council may order that till further orders :-

(a) such Vice Chancellor shall refrain from performing the functions of the office of Vice Chancellor, but shall continue to get the emoluments to which he was otherwise entitled under sub-section (5);

(b) the functions of the office of the Vice Chancellor shall be performed by the person specified in the order.

(9) The Vice Chancellor shall:-

(a) ensure that the provisions of this Act and the Regulations are duly observed and shall have all powers as are necessary for that purpose;

(b) subject to the specific and general directions of the Executive Council, the Vice Chancellor shall exercise all powers of the Executive Council in the management and administration of the University.

(c) convene the meetings of the Governing Council, the Executive Council, the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act;

(d) have all powers relating to the proper maintenance of discipline in the University.

(10) If, in the opinion of the Vice Chancellor, any emergency has arisen, which requires immediate action, he shall take such action as he deems necessary and shall report the same for confirmation, in the next meeting, of the authority concerned which in the ordinary course would have dealt with the matter.

Heads of the Department

27. (1) There shall be a Head of the Department for each of the departments in the University.

(2) The powers, functions, appointments and the conditions of service of the Heads of the Department shall be as prescribed by the regulations.

The Registrar 28. (1) The Registrar shall be a whole time officer of the University. He shall be appointed by the State Government in consultation with the Vice

Chancellor from amongst the senior officers of the Govt. He may be taken on deputation from any Government Department for such period as the Vice Chancellor thinks fit.

(2) The Registrar shall be the ex-officio Secretary of the Executive Council. Academic Council, and the faculties, but shall not be deemed to be a member of any of these authorities.

(3) The Registrar shall:-

(i) comply with all directions and orders of the Executive Council and the Vice Chancellor.

(ii) be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge;

(iii) issue all notices convening meeting of the Executive Council, the Academic Council, the Finance Committee, the faculties the Board of studies and of any committee, appointed by the authorities of the

University;

(iv) keep the minutes of all meetings of the Executive Council, the Academic Council, the Finance Committee, the faculties and any committee appointed by the authorities of the University;

(v) conduct the official correspondence of the Executive Council and the Academic Council;

(vi) supply the Chancellor the copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of the meetings of the authorities ordinarily within a month of the holding of the meeting;

(vii) call a meeting of the Executive Council forthwith in an emergency, when neither the Vice Chancellor nor the officer duly authorised is able to act and to take its directions for carrying on the work of the University.

(viii) represent the University in suits or proceedings by or against the University, sign powers of attorney and verify the pleadings under the directions of the Vice Chancellor and such pleadings or their verification and issuance of processes etc. as referred to in sub- section (3) of section 3 shall not be questioned on the ground that the Vice Chancellor has not authorized the Registrar to do so;

(ix) be directly responsible to the Vice Chancellor for the proper discharge of his duties and functions;

(x) perform such other duties as may be assigned to him from time to time, by the Executive Council or the Vice Chancellor under the provisions of this Act or the regulations.

(4) In the event of the post of the Registrar remaining vacant for any reason, the Vice Chancellor may authorise any officer in the service of the University to exercise such powers, functions, and the duties of the Registrar as the Vice Chancellor deems fit.

The Finance Officer

29. (1) The Finance Officer shall be appointed by the State Government.

(2) The Finance Officer shall:

(a) present the budget (annual estimates) and the statement of account to the Executive Council and also draw and disburse funds on behalf of the University;

(b) speak in and otherwise take part in the proceedings, pertaining to matters of finance, of the Executive Council except voting;

(c) ensure that no expenditure, not authorized in the budget is incurred by the University (otherwise than by way of investment);

(d) disallow any proposed expenditure which may contravene the provision of this Act or regulations.

(e) ensure that no financial irregularity is committed and take steps to set right any irregularities pointed out during audit;

(f) ensure that the property and investments of the University are duly preserved and managed;

(g) to exercise general supervision over the funds of the University;

(h) collect the incomes, disburse the payments and maintain the accounts of the University;

(i) ensure that the registers of buildings, lands, items of furniture and equipments are maintained up-to-date and that stock checking of equipment and other consumable material is conducted regularly in the University;

(j) probe into any unauthorized expenditure and other financial irregularities and suggest to the competent authority, disciplinary action against persons as fault.

(k) perform such other duties in respect of financial matters as may be assigned to him by the Executive Council or the Vice Chancellor.

(3) In the event of the post of the Finance Officer remaining vacant for any reason the Vice Chancellor may authorize any officer in the service of the University to exercise such powers, functions and the duties of the Finance Officer as the Vice Chancellor deems fit;

Other Officers and Employees.

30. (1) Subject to the regulations made for the purpose every other officer or employee of the University shall be appointed under written contract setting out the conditions of service as prescribed by the regulations which shall be lodged with the University and a copy thereof furnished to the officer or employee concerned.

(2) Any dispute arising out of the contract between the University and any of its officers or employees shall, at the request of the officer or the employee concerned, or at the instance of the University be referred to one- man tribunal to be known as Education Tribunal as notified by the State Govt. in compliance of the directions of the Supreme Court in T.M.A. Pai Foundation v. State of Karnataka, [AIR 2003 SC, 355].

Power to make Regulations

31. (1) The Executive Council may make regulations for carrying out the provisions of this Act;

Provided that the Executive Council shall not make any regulations affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council :

Provided further that except with the prior concurrence of the Academic Council, the Executive Council shall not make, amend or repeal any regulation affecting any or all of the following matters, namely:

(i) the constitution, powers and duties of the Academic Council;

(ii) the authorities responsible for organizing teaching in connection with the University courses and related academic programmes;

(iii) the withdrawal of degrees, diplomas, certificates and other academic distinctions;

(iv) the establishment and abolition of faculties, departments, halls and institutions;

(v) the institution of fellowships, scholarships, medals and prizes;

(vi) conditions and modes of appointment of examiners or conduct or standard of examinations or any other course of study;

(vii) mode of enrolment or admission of students;

(viii) examinations to be recognized as equivalent to Examinations of the University;

(2) The Academic Council shall have the power to propose regulations on all the matters specified in clauses (i) to (viii) of sub-section (1) and matters connected therewith or incidental thereto.

(3) Where the Executive Council has rejected the draft of any regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor and the Chancellor may, by order, direct that the proposed regulations may be laid before the next meeting of the Governing Council for its approval and that pending such approval of the Governing Council it shall have effect from such date as may be specified in that order:

Provided that if any a regulation is not approved by the Governing Council at such meeting, it shall cease to have effect.

(4) All regulations made by the Executive Council shall be placed before the Governing Council at its next meeting, and the Governing Council shall have the power to amend or cancel any regulation made by the Executive Council.

Appointment of Review

Commission

32. (1) The Chancellor shall at least once in every five years constitute a commission to review the working of the University and to make recommendations.

(2) The Commission shall consist of not less than three eminent persons in the field of law, one of whom shall be the Chairman of such Commission appointed by the Chancellor in consultation with the State Government.

(3) The terms and conditions of the appointment of the members referred to in sub-section (2) shall be such as the Chancellor may determine.

(4) The commission shall, after holding such enquiry as it deems fit, make its recommendations to the Chancellor.

(5) The Chancellor may take such action on the recommendations of the Commission as he deems fit.

Fund of the University

33. (1) There shall be a Fund of the University which shall include; namely :-

(i) any contribution or grant made by the State Government;

(ii) any contribution or grant made by the University Grants Commission or Central Government;

(iii) any contribution made by the State Bar Council.

(iv) any bequests, donations, endowments or other grants made by private individuals or institutions;

(v) income received by the University from fees and charges; and

(vi) amounts received from any other source; but shall not include any funds received from any agency for sponsoring a scheme.

(2) The amount in the Fund of the University shall be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934.

(3) The Fund of the University may be utilized for such purpose of the University and in such manner as may be prescribed.

The Annual Accounts and Audit

34. (1) The Annual Accounts and the balance sheet of the University shall be prepared under the directions of the Executive Council.

(2) The accounts of the University shall, at least once in a year, be audited by the Vice Chancellor, Local Funds Accounts, Uttarakhand or by such person or persons as the State Government may authorize in this behalf.

(3) The accounts when audited shall be published by the Executive Council and a copy of the accounts together with the audit report shall be placed before the Governing Council and shall also be submitted to the State Government.

(4) The Annual Accounts shall be considered by the Governing Council at its annual meeting. The Governing Council may pass resolutions with reference thereto and communicate the same to the Executive Council. The Executive Council shall consider the suggestions made by the Governing Council and take such action thereon as it deems fit. The Executive Council shall inform the Governing Council at its next meeting, all actions taken by it or the reasons for not taking action.

Financial Estimates

35. (1) The Executive Council shall prepare before such date as may be prescribed by the regulations, the financial estimates for the ensuing year and place the same before the Governing Council.

(2) The Executive Council may, in case where the expenditure in excess of the amount provided in the budget is to be incurred or in cases of urgency for reasons to be recorded in writing, incur expenditure subject to such restrictions and conditions as may be prescribed. Where no provision has been made in the budget in respect of such excess expenditure a report shall be made to the Governing Council at its next meeting.

Surcharge

36. (1) An officer specified in section 25 shall be liable to surcharge for the loss, waste or misapplication of any money or property of the University, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct.

(2) The procedure of surcharge and the manner of recovery of the amount involved in such loss, waste or misapplication shall be such as may be prescribed.

Execution of Contracts

37. All contracts relating to the management and administration of the University shall be expressed as made by the Executive Council, and shall be executed by the Registrar with the concurrence of the Vice Chancellor.

Grant of Law Degree,

Diploma etc, by the University

38. The University shall have power to grant degrees, diplomas and other academic distinctions and titles under this Act.

Honorary Degree

39. In case two-third of the members of Academic Council recommend that an honorary degree or academic distinction be conferred on any person on the ground that he is, in their opinion a distinguished personality to receive such degrees or academic distinction, the Governing Council may, be a resolution, decide that the same may be conferred on the person recommended.

Withdrawal of a Degree of a Diploma

40. (1) The Governing Council, may, on the recommendation of the Executive Council, withdraw any distinction, degree, diploma or privilege conferred on or granted to any person by a resolution passed by the majority of the total membership of the Governing Council and by a majority of not less than two-third of the members of the Governing Council present and voting at the meeting, if such person has been convicted by a Court of law for an offence, which in the opinion of the Governing Council involves moral turpitude or if he has been guilty of gross misconduct.

(2) No action under this section shall be taken against any person unless he has been given an opportunity to show cause against the action proposed to be taken.

(3) A copy of the resolution passed by the Governing Council shall be immediately sent to the person concerned.

(4) Any person aggrieved by the decision taken by the Governing Council may appeal to the Chancellor within thirty days from the date of the receipt of such resolution.

(5) The decision of the Chancellor in such appeal shall be final.

Transfer of Property

41. The State Government may transfer to the University buildings, lands and any other property whether movable or immovable for use and management by the University on such conditions and subject to such limitations as the State Government may deem fit for the purpose of this Act.

Discipline

42. (1) The final authority responsible for maintenance of discipline among the students of the University shall be the Vice Chancellor. His directions in that behalf shall be carried out by the Heads of the Departments, hostels and institutions of the University.

(2) Notwithstanding anything contained in sub-section (1) the punishment of debarring a student from the examination or rustication from the University or a hostel or an institution shall, on the report of the Vice Chancellor, be considered and imposed by the Executive Council;

Provided that no such punishment shall be imposed without giving to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.

Sponsored Scheme

43. Whenever the University receives funds from any Government, the University Grants Commission or other agencies sponsoring a scheme to be executed by the University, then notwithstanding anything in this Act and regulations:

(a) the amount so received shall be kept by the University separately from the Fund of the University and utilized only for the purpose of the scheme; and

(b) the staff required to execute the scheme shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organization.

Proceeding of Authorities or bodies not invalidated by vacancies

44. (1) Notwithstanding that the Governing Council, the Executive Council, the Academic Council or any other authority or body of the University is not duly constituted or there is defect in its constitution or reconstitution at any time, no act or proceeding of any authority, committee or body of the University shall be invalid merely by reasons of:

(a) any vacancy in or defect in the constitution thereof;

(b) any defect in the election, nomination or appointment of a person acting as a member thereto; or

(2) No resolution of any authority or body of the University shall be deemed to be invalid on account of any irregularity in the service of notice upon any member provided that the proceedings of such authority or body if not prejudicially affected by such irregularity.

Removal of Difficulties

45. If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in giving effect to the provisions of this Act and the regulations, the State Government may, at any time, before all authorities of the University have been constituted, by order, make any appointment or do anything consistent, so far as may be, with the provisions of this Act, which appear to it necessary or expedient for the purpose of removing the difficulty and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act :

Provided that before making any such order the State Government shall ascertain and consider the report in this behalf, if any, of the Vice Chancellor and such appropriate authority of the University as may have been constituted :

Provided further that no such order shall be made after two years of the date of notification of this Act :

Provided also that all such orders shall be place before the State Legislative Assembly.

Transitory Provisions

46. Notwithstanding anything contained in this Act and the regulations made thereunder the Vice Chancellor may, with the previous approval of the Chairman of the Governing Council and subject to the availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provision of this Act and the regulations and for that purpose may exercise any powers or perform any duties, which by this Act and the regulations are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Act and the regulations.

Indemnity 47. No suit, prosecution or other legal proceedings shall lie against and no damages shall be claimed from the University, the Vice Chancellor, the authorities or officers of the University or any other person in respect of anything which is done or purported to have been done in good faith in pursuance of this Act or any regulations.

Act to have overriding effect

48.

The provisions of this Act and any regulation shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act.

Repeal and savings

49. (1) The Uttarakhand National Law University Ordinance, 2010 is hereby repealed.

(2) Notwithstanding such repeal anything done or any action taken under the

said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.