Chhattisgarh act 25 of 2004 : The Chhattisgarh Swami Vivekanand Tecnical University Act 2004

Date: 23 Jan 2005

Department

Department of TECHNICAL EDUCATION

PDF

.,- . ,

"~ ~ il; 3RfIfu ;srq;- W"f'il; 'fIT<:: ~ (foRt;srq;- Wt>c:) il; fu tg 31:llftf. ~

,;;ft. 2- 22-,,",I(lll~>rnV38 ro. <'\. ,,==, - . "I~"".,T01'l> 30-5-2001,

\ .

)

_I U'l'J\,~, ft.riq; 24 "R'ffi 2005- lll'f 4, '!T'l' 1926

)

, -f

--.i: ) ,

( ~,

) -

) "

J j

, U'l'J\, ft.riq; 24 ~ 2005

Jnlliq;,639 /21-3'l/'.Irm/04.- ~ f<mR m 'liT f.I"iR1fula ~ ~ 'R ft-riq; 21-01-2005 'lit ~ ~ ~!mI m ~~, ~ ~ ~ ~ if; fun< ~ f\!;<rr'OfTdT~,

~ if; ~ if; 'fll! il ij'lf :>1[~'"j\iI(, , .' ~ m~: 3tI-\ifl:!q.

. . ., - •

. . I

)

. )

) ·.

)

_,_ )

r I • •

)· -",,

! ; .

. f; .... <"~

) . I t~

I -

l - ✓

)

J ' _)

\ .

\ .) .· \·

··~"tTTR:~ ~ "ffi, ~~.~~ (~6fcfi fc<g) ~ ffl ~ 31":jlIB. ~

.~ . 2-22 mft@~ ~38 fir. ~-.

~ • " . ft . r,rrt 'l::'ll<i'l ~ €h1 fl•l~,~-t!

.fa-.=ri ~ ' II 1'1"11~, ~ 30-5-2001 . .

~19]

( ~{,,11~1~01)

~*Qcfil~ld

~' mi:rcrn:, ~ 24 ~ 2005- l'.fT<r 4, ~ 1.92.6

· ~' ~ 24 ~ 2005

m. a.tr.~, 112002. "

~ . 639/21-3<./":Ifm/ 04.- m0ti'I$ rcr~ B'1T cfiT f.li:.ifcifula ~ ~ lR ~ 21-01-2005. cfiT ~ ~ ~ srrH m .~ t, ~ ~ cf;'r ~ ~ ~ ~ foti<IT. ~ t .

~ ~ ~ ~ ~ ~ ~ &ll~~lljtll(, · ~ m ~: 311-~-

-----

·.

Emma}: a: m sﬁ w§ww (I’m 31$ m)iﬁiﬁw%§a’ﬁa m ,Trﬁ. 2—22—mﬁm TEE/38 fa. 11. ﬁmé W 30—5-2001." m m “mg/ﬁx ﬁr. awn/2002. " WE] w,¥hwan, W24 amzoos~wm $131926 ﬁrﬁlsﬁtfﬁmﬁaﬂﬁ ﬁrm W, m 24 am 2005 WS39/21-H/W/04.—mmwmmﬁﬁaﬁﬁwmqrﬁﬁiﬁu-m-zoos £1 Wﬁwﬁmﬁgﬁ%,wmmwﬁmé§mmﬁmﬁmm3 37 masuwmﬁxmﬁwm, ﬁlamﬁﬁme-aﬁa.

• 38 , ~~, fu:;riq; 24 ~ 2005

€9"dltllli? ~ (~25 B'{'Z004)

1 mWG 111f f2l«11{ '*': lTR'l1 -~

•

11- ~'*':~~~ 12 't(1qRt <tt ~fcRr

~.. r

-. •

,',

13 't(1 qRt <tt ~~ om -wrr <tt ~ 't(1 qR1 'lit ~ (f~ ~ \K if ftfcRr

-'. t

38 ,

,. ~ ~. ~ 24 ~ 2005

€§-d)tJJI¢ ~

· (~ 25 {f.(2004)

. . @-tfl<-111$ ~ ~~cti·1~a. dcfi-it'1 ~~ci@n.11cn'-4 3i~f.141-1, 2004 -. ~ . - . ~

~ :

1 -~ 1111· fc!trjl{ -~ m{<;ij

. ~ , •

11 · ~#R~~ffe@zj

12 cg~ qffi c8 Pl 9;fc@

- ·_ I

• .,:

'-.

aaawgaﬁﬁaaaaaﬁamwaaaéﬁagﬁag a . mamaaaugo 2 Ewawmwﬁapaﬁw .: EaEaaaa ’2 g? . _ EEMEaaaﬂ m EahawaamEEmangaaaa, a Eaaa m Eﬁgﬁﬂmﬁ m. .u A A. A , EWMmA v . Eaanamaawa m S A . . E wEvﬁEﬂEwFEw H gag H- E35 3: EaaaﬁsaaaﬁEEﬁaaﬁaE gong: EV . ‘ . BONEEE.EEE ‘ mm

)

I ) ,

J A

.6-1,.'- , I ~'.

, •

~~, ~ 24 "f'i"ffi 2005

14 <g~4R't 9ft ~If%<jf'~'~;'

'16 ~

18 ,<g~fI~q :

24 fcm1~

25 ,form ~

26 form ~ 9ft ~If%<ji'(fqT ~ ' 27' ~

:>8 (I)

•

~ j

- J. . "

, '

- .' j,

J -

. f."'i:" . :.,' ".' ',_:' 31 fi fonir ~ ~ii'tt-,_:

I3WlT<l -5 fcrm ~ r@' ~~

)

.1 ) .. .

,,. .. -·\

1-·~ - . ,... - I

i (, '•

i,_-:>- •

I ••

- \

" -.

- J-_ .. 0

l. .... _..:: .

.- .I

_., , )-

J·

. )

~ ~. -~24 ~ 2005 . ~8 ( 1)

.·', n

16 ~

17 ~ fci~c1Fc!t11~~ "Bcff -i6 . lTT$ ~ ·WIT 1s . i§aBR-4c1 · · _. ·: · ' .

•

22 ~ ~ · . . ---

24 fcrm° tTPifu , < • •: -~.• ; I

25 .Nm~

21 1 ~ -

.... 2~ _ -::HU-!<Fl ~i ~--~ llcf~Fli (1im ~ ~

30 "' ~ruul 41-JF!l -a-~. i~icb.-i -~ ·_ . 31

. .

'3iv:w:f -5 ICfffi €t@ If{· ~~ '; • .. . .:1.: ~

._ . .. .. ._ HHEHHEH Nm .. . EEEEEE H. .WHEEEM.RHEHE&EOM @95me E5. E. 2w E429. . mu “McMHHHEm ,mm E KN HEEHEEHEEHH H . EE 3 ,. HEEH. HEHEEHEEE m. .. . EEEN .NN EHEHHEH. a. EHHHEH om EEEEEEEEEEEWE “HEMHW 2 , ., .HHLHEH S EWHEEEEWEEE D . , Egg 3, Eggwﬁwﬁwgﬁgﬂ 2. . . . HEHEHEEHHHE :. 3mm . WOONE¢~£.EE .

.. 3.8(2) ~~,~24~2005

33 .~~ ~ ~rcr~~l?1~Iii1;q ~ ..~l. \34'~Ici1~fEIi<rr ~ wt.

41 l?1f.Wi

~~ tRT if Pl'jjfCK111i 'ill WiTifcl

46 -3i~ ~ <€t f.'!~ \

\ ! . ,

- !

...

.-' . .'

·. 3$ (2) ~ ~, ~ 24 ~ 2005

\ I ,

35 ~'3fj ·~ ~ "'

'31~ -6 qRJ~F-ll-J, \)1~~T ~ ~H"-ll-J ? .. ....

' '

38 '31~~T

~~ ~ if .11sfc!-ti<-1i ~ wmim 4 6 J:f UIBR ~ cfil G1 gfcRJ . _ .'

47 J:rt~ ~ m9ftjw<ri<-1l aro ~ ~ \

48 dilchW-Jch ftRa~l;chT ~ . ~

\ !

' ' - . t

EEEEE E pm E. Eﬁ @ EA; . Emaﬁﬁgﬁs Egg an E5 \ .3,» L C4, fr /7 A \. Che :AVWTJ _.r: Giddy %§_§Em% Egggﬁmﬁgwwlaﬂg A . EEEEEE EWEEE - EBEWMN-EE$ WEE E w www % 5&5 Ema» E E E EWEE KNEE EEEEE Ewﬂtu ENE vﬁ EEK 93% 0. E5 E3» ﬁﬁg @EEEEEAENWEEEE w¢ Du ow a“ Eu mv NV $ _ ow mm mm. R mm mm wm mm. 22 E E E .szE E mm .

~ lJ'im", ft.rtq; 24 ~ 2005

49 Bcrr -~ . "', ....

50 qffi r;cf "i fcl'sqR rq

51 ~Tm ~ i5 ~ ':!1j41<:.'i

38 (3)

~, .

-'. ' " .

53 ~ {whl{ 'hRiqlj~ if '~R4?!UI %ur "m'. 54 'hfctqlj~if 'm~Clfiie:lI~lj~~>!m i5 ~~q m ~ ~

, 55 qRUfl '"I ;;ft qm - 54 i5 -31tW1 01iQ Ii"! 'i I i5 >!CI"fR 'li't 'hId IClrq iJJT \WffiR m -'f{

i WIT - )

)

J • ):

) .

5l ~"i ICj'2'.4~'li't ~. 'h14 ellc;~1 iJJT ~ 60 fc!~Cjfc!EOII<i\lj- i5 mRriJJrfr<fj &:Bi(:<5t ~

~ , . 61 m~CjrqEOlI<i\lj i5 ~ <IT -31T1r'hTft iJJT"('101 Plq?!.. .'

.' '-

) .

) "

, . -- ~~--.- . . 62 . ~ iJJT ~ m <fj R{~cH

"" . --'. - - . -,' .?:. i.<.,' .:.•; ":".< " , t.

63 AI \1<B <fj {frJ OR { if if fc!~qfc! til <i\lj cfi. mft ~ <IT FriJJT<:i-

<fj mft -~ ~ icf.T"'li't ~,#fu' . I.

1·

I - - )

..,. I.

I :

- )

) .

) • } -

- ' _I - - I~

).. .

) -

~ ~. ~ 24 ~ 2005 .. ~: ...... ·- - .. . ·. ' .. .

~ : . .. ;• : ; .

so q~R Qcf -ilRi&JAfu

51 ~TW ~ c6 -~ '3ij/tl~<i :·, . .........

,. ~ 52 J:I'~ 91T -..-.cp_+,,--11 cb~{~0 1 . , · . . . - . . . - ~ -. - - . ... . ' ..

• - ' t

. ~- . :,:.. ·'. _/: .

· Jfurr:f . -10 ~;~q:. . - ·•·· ... ... -

~ {Htj]i{·· cbRl.ql(~ :~ ;!Cl~l<4 f.14:51°1 ~ -~ ,. -.-- ;.-~; ·-

";••:-

~ 9J1" Z34iaf{a ~ -£( ~m.9Jl ~ f1{cb.1 .{ .c6l" ~ . ~

' .. , - '. _, .

•. ...;·· /

. .

56 fcdcJ~~-l~;q cfj -~ ·,~ ~cc£1?.Ji• ·~ ·"1fo-,, ~tjffc{tj-j~

. ' ·. ~- ' - . -! ·_ :. ;°; ~- ••. r .. :._:';. ""

I • • :·•

_. ~'41cJi4tji cbl 71"{ . cbl4C11~ ·cnr -~ . . - . _ .. •.. -.. -. ' .. - . -- ~

:; , 61 fcl"~ cj !cl E.1 I~ ;q cfj ~ 7:fT ~ 91T . f?W I q~ .:

. ~ .

62 mftrcfilTT 91T ~ m cfj f.,{~cll .. " .• t •.. -., I. . •• t • . I ." ' • 1 ~•? •• ! .• ,. ·.;_,· .. -:)'.I•-•,-~ • • • ·.: • • .. '

cfj fc6m ~ -c€r RR\!3t ~~_:._ ·. - .·.- .• ,.

64 c:tRi-.-11~.q1· cnl ,Fl { .lcb{~{ ,. -- ..

- ---.- ~ ··

38 (3)

EEE a EEEEEEE EEE Ew EEMEE E s . EEEEEE G .AE.EEEEEEEE :8 EEEEEEEE 8 ,AA EEEEEEEE wm AEEEEEWEEEEEEE mm EAEE mm EEEEEEEEEEE a HEEEEEEEEWVEWEEEE.EEE mm EEEAEEEEEEEEE WEEEEEEEREEEEE EE EA EEEEEEEEE m _ A. EAEEE Nm AEEEEE a \ EEE 8 EE $ 5% EONEVNE.EE .

. 38 (4) ~m.~24~2005

~,llflll$~ (~ 25<q 2004)

~;:;jIH~I(JIam: maifll'li1 ~ .if, .~ Jiwfu ql~1 (31If'6~'fi'l()am- .;,j)G'lH'ilul f<mA (lJiliffit) ~l .mq',_ {"1wh\@, F!f<f'!), am-"'ID~ t<r{ 'R ~ ~ r;ci ~ Rrerwrr~ 'Of.! if; ~ ...q; fWl.\% ~ . Fol ~'1f4w iii~ <@ (~ <J1!llf.'rJf'm m am- ;,mft tf<iT'1m31lj~ ifll'lim 'liT~'"'l 'Of.! if; l¥t J'llQf.r:r'i . .;

''IT((j ~ if; tm'l'if qq if 8Ult1'I~ fqflF[ ~ am H"'iRifum ~ if 'Rl ''If':lfl4fJ1(j m:- ",

($<)

(<9:)

."lVlT'H ~I<t'1 qj (1) B1 J'll~ 'liT~ '1T'i 8'i11t1'1~~fil4'1i11'1 ~ f4~qfilW,H

~ 2004 ~; (2) B1'IiT.Fcmm: ~ Giftt1'I~ "\1"'l ij Wn ; (3) 'Rlwr:Pi if ~ W1iT~ <lit ClTfusr.~ ~ Wrr ; ..

"RaT 'lft!;rq" ~. mmr ~ f4~qf4al<14 'iii mIT qftqo: ;..•. ". . ..•• "~ 'i~If4'aliii4 "4Tql'11~4\'1i" ~ ~ ~ w .~m ~.

. . .

~ <J1!ll qRH'P{f if; \NOim if;. ~ f4~q;qal\14.q;

~~']i't~; "

"~ ~ (j'tl'1"I'li1fum tfuo:" it ~ ~ .~ ~. -' .••. (1'Ii'1t'lilfm'lT ~ ~, 1987 (1987 'liT tm4i'Ii 52) if; "lQR

~ ~ 'IT(CiTq ~ m ~; "~wm" 'i~lfclaliii4 .'lI. d4'f<1"I~'Iif.1'Ii"it ~ ~ W ~ m ~ ~ ~ ~<TI if; ~ .'IiT't '1Wrs: BRf ",m if; ~. if tiWm ~ 'T4T~ ;

. "'3T&f1Ff-.nt" it ~ ~ fq~qf21al\14'liT~ <i'ti ; "~" B ~ ~ f21~qf21aliii4'liT 'it' 4fuR ;;it ~ ~ B

~ fclW;c 'IiT'U if; ~'li\ ~ ~;

(mo) "'i~lfqal<il~" "4T "ql\'l1~'IiH'Ii" B ~ ~ W m ~ . fq~qf21al\1~i;RI B1 <l1~Pi4'iif; ~~ ID\l 'lI ~ "l~ B~

fo'n1:!! '3jf(jT.~ "4Tf21~qf21alWlif; fqWffim ~.1ji\ ~;

(.3lTC) "~"lT'T" it ~ ~ 31~ ~ '*' ;mil; ~ J'll<lT~ . a:l11FR m<'!l (~ a:rfllj ~) ;

\ " _. I

tif@<j 'll'l (iRw

ofn: lli1'l

•

. 38 (4) ~ ~. ~ 24 ~ 2005

€9-cllf!ll~ ~

(~ 25 l11. 2004)

%Ji]Hl!l{'I '3fR STit!l·M<h1 ~ .if, -~ ~ cl-l~{'il (011~?.cfcl{) ~ \j{l~~f.izj\0 1 ~ (tmimt). ~l ~~~~ +·il<'Fblrn{, B"Rfcf,, Jfr1 ~qq:;r "@'{ ~ cZf9IB-IB ~ ~ 2°111945 ~rer ~~ m cfi ~ .·$ ~ ·'Qcfi ~cb-ilcbi -

. fcr~cJfcJEil{rl.11 c51" "{~ ~ FrlF@" ~ '3TR iRffi ."ffzj'1m '311j~ir'lcb ~ CfJf ~.-er ffi cf; fwr ®~ . . :; <JTTm ~ cfi ~ crrf if 1:9~'h-p1q; fcrtlFf ~ m PP·.:i8ifute1 ~ ~ ~ ~~~l!fi:la €1-:-:- ~~

-31tzwl"-1 Sl I {~ ch (1) ~ J:TT~ cfiT ~ ~ 8i'1iti'ltj, ~ _fc!tjcbl•iC:: cicb1lc/J1 fcf~i:!lcWIW1 ~ 2004 i ; .

(2) ~ _fcffi:!R ~ 8-cilfilltj, ~ ·if WlT ; (3) ~ ~ i:f ~ J;f<of~ c5f filmsl .ft ~ m7lT ; -

(rfR)

"~ 9mfcli11~.:i- "lJ"1 q1<5-1,~cbPicb 11 # ~ % w •m -~ ~ - -3;~ 00 qftf.:MBf cfi ~qt cfi . ~ Rl~c\Jclttli.1ll ~

~~~i;

"~ ~ ci<h..f1<h1 -~nm ~,, "B ~ % -~ ~ . . . . ~ .

cFb11<bl 'fm:rr ~ ~; 1987 (1987 ~ ~ s·2) cfi _i3=ftJR

~ ~ ~ clcb-i)<h1 ~ref ~ i .

""fcl"U" 9t; lfc!Wi;,j£t -<TT . ,iql\'11?.cbRcb" "B ~ % w ~ ~ ' ~ ~ ~ ~~ cfi ~ -<Wt ~ w ~~nm it ~ ii _ ~ ~ 7FTT %. ;

(~) . ll,3'.f&rR Gfli" ft ~ ~ ~~clfcltll~ll cf5T i3=f~ ~ ;

(U:) "~" ft ~ ~ fcl!icifcle.tl{rlll cfiT % t:IITTft ~ ~ ~ "fl

~ ~ ~ cfi -~ -<5t >1'kti1ti-1 ~;

(m) "irnifcla1<1l! 1 ' <TT ''tj'fd1?.cbf;icb" ~ ~ ~ w ~ ~ · fc'l~clfcle.tl~ll ~ ~ ~ cfi \NG!~ ml '1T ~ '31~ Bmfuf

' fcBIIT ~ -~ 'lT rcr~cJFcia,~;q cfi fci-wm~ ~ -~ %;

(,me;) "~~" "« ~ ~ i3=fUWR -~ ~ ~ ~ '3filff i -.

3{~ ~ (~~~);

I I

- --- I

m~_ 1'1'1\~ 3ITT mz,:i.

•

AWEEEEREEEEE ”mEEEVﬁEwﬂwjuﬁﬁmmEmmeﬂ: E5 .M. Eh E rail—ﬁg W IEEWWE :om rE—F 33m... cWEww It?” fum 3 Eu 61% % gig» ww EM EH . E E Em maﬁa w 2%: E :Emﬂﬁr: EB gm E @ E w E.” 2% E “Egﬁgmgwgﬁﬁgfﬁz E “EWEENEEWEFEEF E l . smEEEﬁ _ ‘mwwﬁgwﬁgﬁéwﬁﬁmwgﬁ . _ Egﬁﬂga E 5 EEE :Ew: IE ‘ “E.” E E HE». 55 55 ENE 24¢ E E E $3 $3 NEE Maﬁa EﬁE EEMEWE EEEE . E rm? ﬁg % Ea Ems Mm GE w E E. ENE Egg EV E m Emza a :Eﬁrvw: 3 .vsﬁaﬁr whim: E k m «Draw E at 53..va m cqﬂzw :wzzb Em: AME . Eé . -¢w%E@_EngmE% .N . ngwﬁﬁgﬁﬁmgk 3 .EE%‘ EmEEEEEA 2%? mmvoomwnaﬂs . E”? 323$va arch“: utnvwﬂrivw Enﬂwbﬁwéﬁmgﬂﬂﬁwm 3 A a. erwﬂnﬂﬂwogmwpwmﬂmﬁw Em E2» :3 wrprvmmvmmwjvamwgmbr Bf , EEEWEWEEEETEMEmﬂMWWEvgEnumarﬁﬁc WEE? 39.3ESE .EEEwEwEEﬁwEQEEEEEEEEE DEE EEK EﬂgAEEEEEVE VEEEWEEKEEEE VOGNEEEEEE 58$ 2 HEB ”FREE” BEE» moomwmwmvmﬁnﬂ .EE 3% .

- ~~,~24~200S 38 (s)

(o.tr) " (Tllm)

., : i ('1m)- . ,

~l_ (ffi1;)-

, . !

(off) "~i'b4"11{)'~'~~% Fcl~qfil£1I\14m~ fih<rr 'l4T 'lilt

• am ~ ~ fcr~'lfcl£1I\14'51 ",<ZlN'b c;qr 'b4 "II{J"t"" % ; ,,~ nl+..-.." .;>, ~~ ~ A,.' '" . .,A -......t ~

'<>1'4 ~I\"'J. t1 "1J<1>lO (I Iq~'li<'i£1I\'14'<>1 <t>.1':L~I\"'J. ;

"Wwr" ~ .~ % N~'1M£1lw:j'51 ~ ;

"'it'lM£1I\'14 "lffq'ful~'bH'Ii 'lJT N"iI'lItlll:j" B ~ ~ Rim .' 'it'IM£1°I\'l4'IT 4'iJi~:nf.'l'b '51 'lilt Fcl~lilltlll:j; .•. . ..' .'

"N~'lfil£1I(14 'lJT fij"il'lItlll:j" B ~ ~ N~ciRJE1I\'14if; ~1:I1~41 <fir .. , . f~ ~ if; ~ N~'1fij£1I\'14m <=i'llfurM'~M '.~~ f<MrT 'lJT ~ mM rm 'i(\if2l£1I(1ir~:~{~~<:'ic) <@,~~ ~ m<w! ;;iT mq 'bf'f, if~:~'i6 'iWl 'IT f4~'lfil£1I~4 if; ~ 'lit ~'~ if;~'~~q~bli<jim~'llftr

. fih<rr;;mrr ~;

• J '

, .

• ,-

- J.

I••

(~)

(fi). (~)

(~)

(or$1)

"~,, .;>, ,~~ "" Fcl =>~Ri~R! ..~t;'lllt,!".l1G t1 \J1f+j).{q Q Ig~q .. ClI.t:1<.t "_.,J\ ~l\.1j.:'1." .. ".; ..

, "~" B ,~ ~ filNfil£1I\'14.<@~.; . ">fGitR" 'B ~.~ '~t'lfclalf14 <@~, .

"~ ~ q<f''B ~ ~ JFl ~ <pf ~ ~ \];;q

mm 3iRiI;Li'l'11mWJ<! Wl'l.q<; <tl ~; "fcrNfil £11\'1<1"ft tfm <ZffoRr""ft ~ ~ .fcJ~'1fili1I(14 'IT M

'it'lfCI£1I'114'IT M ql81~'f)f.'l'b '51 ~ .~ 'IT fcl~qfil£1I\'14i6

M mr1r'llrfl 'IT f.'l'lJT4<@ 'IT '1t\lfil£1I\'1<1'ITqlcli~'f)f.'l'f) wiq'l) 'l'1 (~q"1i'k)'51 ~ m ;

"~" ~. ~ % '1t'lfil£1I\'14'IT 4'i~'I~'bf.'l'f) ij;r >lQR 3iT<- ~

. .il'N'l ~ i6 ffiWl'i. ~o.~ ~ fih<rr'l4T ~ ; .

. "{~~l'tti FlT<fil; <IT~qf{<l)" "ft ~ % ~ -31T1lf.r:rlif;

\NGi<Tf.i6 ",EjR {~til'tti f<!;<rr'T'lT <IT{~{~'\itim 'T'lT.Fmi'li "lff~E!R'Il' ,

"3i'1I;LRiti ;:;nfu<IT""ft ~ ~ "iffil i6 ~ if; ~ 341 if;

~ ~ W'i i6 ff<iq if filf.'l~'C 'lit ~ "l'1l;Lff.ltionfff4i; . "3i'1~ct "1'i"11R141"~ ~ % :rrm i6 tff4QR i6 ~ 342'

if; ",<\R ~ W'i i6 ff<iq if Rf.'lf4« 'lit ~3i~ti "1'i"11f<'i4i'j:

- I .. j -

.... \ _ -

- } '

l I

l ·•

l -

' - ) -

\.,

(;fr)

(~)

(TTITTG)

(G!ITT)

(~)

(~) .

(~)'

(~) .·

(~)

~ 00:f, ~ 24 ~ 200 S

-"~Jcfi4'<=i°1{)1·~ ·-~~ fcf:iltjf¾EJlfl4 &Rf~~~~ · ~ ~ ~ ~ ~:i/cl~E.ll\'ill q)f 01ciWfc!j cfm cfi3ii:ll<l~~ ~ ; . . . . . . . . . . "~ ~" it ~ ~ ~~clfcllllct4 ~ ~ -~ ; "~" ~ -~ ~ fc!~ctfcllil\'ill q)f ~ ;

"L\~lfclE.11~4 <TT q1d)°ecfjt::lctf: ciJr fcl-ii1•11\'-4&1" it ~ ~ -~ .

38 ( s)

...... , ••. .

~ ~ ~ ~ ~::iclfcla1w1 &m "ff~ ~ · ~·::.M :· --~ ~ onr ~ '3TIZ ~ ~ -. ii~1fclm1ct¼ ·_.~ :~ -{~efl~i2) <of, ~~ ~ ~ ~ mq ffi . :jf : ~f~r~1t/ ~ ---~ -~ <iI . . · , . ~. .. . . fil:ilc1fcla1~4 ~ fcmffi cfu ~·~ ~ ~ :_.~~¥w:~.f~~ m>~~ , ..

. ~ uf@T i; "<mm~" it ~ ~ ~:ilc!fcltilctll -:cfif .<@IT1rnfu· · -~- .. '· . . ·. ' . 'V . ~ . . -~ . . -~ . ·- • .

. . .

"~" it ~ ~ ~~qfilE.tkill cf)f ~ • . · ·. · . . · . ..::, . . - . . ..::, ... ' . ' -

"~ER" it ~ -~ ~~lfilill~ll cfjT ~~, . .

/(~ ~ cpf"it ~ t ~ ~ er,-~ ~ ~ m m ~~«·c111 mu -wr:l ~ .tR ~ ~; . "fc! :ilclfcl iQ l~P:l B "ff~ cZ!'fcm" it ~ ~. -~~ctfcltl l<'Jl-l . ZIT MJm L\·~lic!tlki./.! <TT 00 qlctl°effl<b q)f ~ .c/Jl-Ji:llD <:ff fcl~qfcli!k14 ifi ~ ~ 'ff Rqjflf .cJJT ZIT I.\~lfclillci./.! -<TI' qld\~c.fiAc.fi wi'cl'c.fi 971

• (~~-'1Ji.k) cor ~ ~ ;

'·'>TTi=ITZr" it.~ % I.\t;tfcli!lctll <TT q7~"1~cfiFlc.fi inf ~QR i3-J1"{ ~

_if ._ffi ~ ~ ~ -~ --~ ~ ~ ~ i; . . "<~~'Qci FmP:f) <:rr ~\:ITTc.fi" it~ t .~ '3if~ ~ ~m . ~ 131<lR <M~'Qct .. fco<TT ~ <TT <M,~~ ~ ~ · m <lT ~EITTc.fi ;

"-3i:!;~'"tja ~". it ~ ~ -.nm er; ~qr,:r ~ ~ 341 i6 ~ ~ ~ ~ ~q ~ fclARi~ c6t '& dlj~Md ~;

-· . · . : .

' ·

(cl$,) . "-3ij,~~ct -i!'1vi1Ri'41°" it ~ ~ ~ ~ tffcr~ ~ ~ -342i ~ 13,cW, ~ ~ ~ ~El ~ fclf.ife.~ ~ ~ dlm'i:l~ "1"1'1\lfa4i ·;~-

s gEEEEEsEEwEEEEEEEEEE _ .NVEEEEEEEEEW ETEEME. $5 .EEEEEEEEEEZEEEEEE EEEEEEEEEEEEN EEEEEEEEHEE , EEmV V .ggﬂgﬁ EEEEEEEEEEEEEEEEEEE EEEEEWEETEEEEEEEEEEE: AEV WWEEEEEE‘EEEEEEEW. i .261 am EVE :v w 5:9 EN?» 37., Eats) $59 r: w my? TEX WW? EEEEEEEEEEEWEEEAE; Eng .\ _ _ mEﬁfmrimWEE {moving Ewrzﬁgwﬂﬁrﬁwv EEEEEE EEEEEEEEEE . EEEEEE EETEHEEEEEEE WEE .EEEEEEEFE EEEEEEEEEWEEEEEEEWV E3 EEEEEEWEEEEE: NEE ,. EEEEEEMEE:EE Eng. EEEEEEWEEEEEE EEV . SEE :EEEEEEEEEEEEEEEE EEEEEEEEEEEEEE EEEEEEEEEEEEEEEE EEEEEEEEEEEEEE EEEEEEEﬂmEEmeEEEE: WE EEEEEEEEEE _ JEWEEEEEEEEEEEEEE: EE .. wES”EEEEEEEE: E3 MEEEEEEEWEEEEEE: E . MEEEEEEEEEEEEEWEEE E E E E5 EM EEE MEEEEE Ev

38 (6)

(?it<r) ,

(~)

~ ml'r:l, f<\;ri'l> 24 ~ 2005

, "m<Zl'R ~" ,~ ~ % ~ fctw \ qm ~ if; t$1 if;

<"'! i'f f<l~ijfq'111.'1'1m ~ '1il ~ tWIT ; "qRPl'l'1, "1~~ tim ~': ~ mlrn % f<l~ijfq1:I1\'1'1'ij; , ', ,

, qj"{Pl'l'1, "f2lK~ tim FclR'f'l ;

"For~'1i~E:lI\'l'l 'liT J'f~" ~ ~ % ~, ~, ~ if/lT ~ -3F! "lfiRl, ;;TI Form ~ if; ~ it fq~'1fi1'11<'l4 i'f 'll f'ntf1,

'mfil'1I<'l'l 'll, ql<i11~41'll 'llW tWIT i'f ~ f.'j~ij\ii'1I\'1'l, mr

Benmr fil)<:n"lTill% 'If ~ ~~Cjf4'1I\'l'l mr''1F'1(l[ on ~ %, fuwT ~ ij; !W1 <rr W'l 'li!"t 'liT *rr<iR 9?f.'t if; lWt ~ IWl 'Til % ; u<1'llofl<fil m" ~ mJm % ~"11Pl'lR"I,' U1'1Ifi'I<fil, ''f'i'R, ~~, CjIf\1'll<'lI, qm ~ fc!'f1l ;;TI affi;m "lffi1't'l' <1'll'Wfii f:mn

~ mr WJ-q' tl"1'i ,'R '<ilfim f'l;1:( ;;WfiT ;

"fq~'1Pci'1I<'l'l" it ~% Bulfi'lij> tCll'1'l fiI~'llI'i~' ~, '

"Fcr~CjPci'1I<'l'l~ ~" ,it ~ % fi1~.'1Pci'1I\'14~ .:lim J1T~, 1956 (1956 'liT ~, 3) if; ~ Bnftm fil;<rr 'T'lT

f.'j~Cj!?li:II\'1'l~ ;iwiTrr;~. "Fcr'lR ~" it ~ % ~:m\i'l<i '1il ~'lR tl"lT 1

(3) ~m~ ij; ~Ei1 if; J'fUfE1B Wi ~, f<l~'1!?lal\'l'"l ;;frrj qm ww <\FiT ~ '1il 'fP"1fc'r~ 9?f.'t qm ~ 'll'f.l, !'rim w ;;frrj 'll t'IWR . ~ <ffi ;;TI' rn ;mi'f', ~ m ~, 'll fi1~'1!?lW\'l4 if; ~ if; ~ ~ IDU ~ '1il ~ %, ~ 'IT ~, ~ :<rr ~ ~ 'll'f.l qm ~ 'll'f.l '*' W 'tl"1'm -3F! ilfct, ;;TIBl" J1T1rf1<r:l if; ~ if; ~ ;mq~ %; 9?f.'t if; ft1q W'l ~ I

(4) f.'j~'1!?lQ l<'l'"l'liT ~l""ll('jl\ ~ i'f m-rr 1

3 (1) , FcrN!?lal<'l'"l 'liT ~ (f<1Tw:rl ~ '*' Wr1 'll14qR4~ q !?lWqR4~ ij; '\iW! For~Cj!?l'11<'l4'liT "W1 m qm ~m "1ft<1 fil;<rr 'T'lT f.'j~'1!?lal\'l'l .. ' mll\i'Iij> m !?l~'ll11~ <1'llofl<filfq~qfq'1I\'1'l ij; 'Wl it (('Ii f.1rWr<1 P1'llr<! 'WIT 1 Fcr~Cjfi1al<'l'"l,'liT <rrm ~ m-rr qm ;m'liI I'I1'1'flj ~m am: 'ffi '3:;--(1 ~::lf: 7i:< 7Ir:;ll~'!!1 '.l<'t ':'Lrl ~ -:S ~ f?i'...""~..i 0 ~-"1'.':I<li "'1:<"',':: l

•

','

4, !?l~'1!?lal<'l'"l<f; -3F! EIT<lt <lJ ~ Pl9RiR,1q ~ ~ m :-, ,('Ii) <1'll'i%1 Ol'1fi 'li'l ,~ ;mq~""l9'i<1T3i1 ij; ~ W'l <1'll'Wfii1«i

. . llCr~ tmTI9i\ (('IiW'l ~ ~ 'll\'ll ; \ ' (15f) J'fUll'R qm tm;A <lJ l1Wlr i'f :l°ll,'l'll~QR~; - J

38 ( 6)

(~) ··

~ ~. ~ 24 ~ 2005

• ''m~ ~" ·"B ~ % ~ ~,~ ·~ c1i ~ i

~ ii ftj~cJTclilk'l<4 m ~mft=r ~ ~ m:m ; '

"qRf.'lllll, ~~~ am ~" "B ~ ~ fci~cJl?iE.Jfflll · <fi . • I , ,

':.. 9RAlll-\, JT~~ ~ ~ i

(~) "fcl:tcti~E.lklll 9?T '31~" "B ~ % ~' ~. WfclTT (P..ff

(~)

~ '3R' . affeffi, ~ fcrm ~ <fi ~ "B fcr:tctRlE.l1a21 · q 'l!T ·fcli'm .

1it;1fciia1w-1 ~ . ql<--i1°ecfJFJch 'l!T w ~ if ~ fcl:tctf?lE.11i!'lll . m fftTifur rcmT '11Till _~ ~ ~ °ftj:tclfclil li!'lll &TU .1,R@T cft 'T{ ~' ~

~ cfi ~ '<rr ' Wtl ffl ~~<ITT cfi ~ ~ ~ -m % ; l(ni:fi11cA fm=rr'' "B ~ ~ ~"ilR\!JR~1, . Q\iQ~VI<bl, . ~<R,

~~, cl1ey=oa1, nm ~ ~ i3TT ~ ~ ~ f~

~ m ~ ·~ _cf"{~~ ~ ; . "' .

(~) . "~:ti:!REltall" "B ~ -~ f.hilfi'llf> m fclclcfii'iC: ' ~ \ . mclfcie.llW-1 ;

. ·c=+=r;m=-r, .

"~:tc{RiUIW-4 ~ JTTllT11" 'B ~ ~ fci:t_cJfciE.llWl ~ ,3jffl

Jif~, 1956 (1956 9'if ~ - 3) ~ ~ ~ . fco'l!T <flTT

fc!':tctfci~li.1ll ~ -3WWT;_ . _ _ ' "

(~ ) "fq~ 'f!'>TT" "B ~ ~ E§'dlfPI~ ~ ~<1A ~ I . ~

(~) . fcl~c1fcit1IW-l c6T ~ ~ ~ cfiWTTct .:mr ~ cfil49TTISIC: cf fcn:uqftqc; cfi ~ ~ .

(2)

(3)

(4)

~ ftj ~elf¾ E.l l~Fl cfif 7T0"7 ffl WTT ~ . >fcfilZ ajtfr ~ <r-lT ~:tclfciE.ll&ill " · m-nti'lq, m \9clcbl1C. dcfi"11<hl fct:ti:lfclE.ll~ll c1i ~ ff (fcfi R1ffe@ ~ wrr 1 fcl~clfclE.ll<'lll -~ ~m ~ iPTf WTT ~ ~ :?f ·m111 '3TR rIB ,- - :;:;----1 TT =,;:,· i'FiT,TTT! , 'I n eT;- -::-;= -;c-:TI' _;,. ~ ~ rIT?:° ~ -:-n1"'7TT ' \,.,, l.r\l . ,1 • , , :,. t ""\ • , . "I .1, . : '-1 , -..J '1\ t ·,,-i t1 v\! . , ~ ,•ti ,. -' ·~ 1 .. 1' 11 ,, " 11 1

~ . J:lf~ ~ ~QT c% 3l2i~ ~ ~' fcw1Rm1i!14 ~ ~ ~ ey;:n ~ ~ ~ -~ ~ ~ tlITUf m, fctm w ~ m ~ . ~ c@ "TT · f<l7 '3Wr. ~ it ~' 'l!T ~~cJfcltll~4 cfi ~ cfi @1J; iffi<fi &JU ~ ~ ~ i, ~ -qt ~' ~ .'if ~ '3IBfuf <ITT ~ fil9?J m ' ~ Q_"ffi tfl1m ~ ~I ijff w ~ cfJ ~ cfj ~ '3Ticf!i'lfcli t j ~ cfi fwz mfl'.f irif I fct~clfclitli:14 cf)[ ~@.lli:14 ~ it m7lT I

fcl~cjfclill('Jl!_ '<fi JFT ~ cfi ~ RP-1R:-ifma . ~ ~ m :- . . (°cJ')) cicfi1l<bl ~~ffl ~ -~ ~~<.fcmTT'3TI <Ti ~ m ~ --~

. - Wf'--£Rfm-TT<61' ·~ -~~~~-; \ '

(@) ~nm~ <fi ~ ·if :_!011,1-!tfi ~tfIT -~ j - ·. I

. fq-~qfcrm<'f·::( .

'-OIR'PR " I •

{

-. -

Emma mEEEﬂ \ ._.... .Ermwgmmmﬁﬂmmwgﬁmgs EV , EEEEEEEEE 1 EEEEEWEEEWEEELWWWE E - mmmmmmgmﬁﬁmmmmmmmmmmmmmm EmmeWmmEmemEmm mmEmEmmmm "memmEmmmmmmEmmmmmmmmmmmEmmmmE Emmmvmmﬁmmwmmmmm WEE mvmmmmmm , EEVLWEWWEWEEEE FWWLEmeﬁcwﬁLHW. .EEWEEEEEEEWEWEEEE EEEEEEEEEmemWEWWWEWEEE .rlttrl.:k.tnqlr¢ .1 Fm. :22. ; _L_r,_: ) EWWEWEmEEWEEWFEWEWEEEﬂ EEEEEWEmsEEEﬂEﬁWvaEE2W3 imagmwﬂWmEWﬂmEWWEmmmmEEEmﬂEmW ngégggéﬁwgﬁmﬁgﬁﬂ Eﬂ .N E55 LEEmeEmmmngm Emma: .WEEmmWWWﬁﬂEE EEEEmmmmmmEmemE £2 Emmm Ema gag? EREWEWW%EWWEWW WWELEE: LEV . mEmmmmm EEKE Wm Emma m Em m .Emmmm: WEWEWEWFWWWWWWWMELU Em Emmm EEEN Em m. :E mﬁm .MEEWEEWEEEWEmmmEmE EmmemmmmmmmmmmWEmmmmmmmmmm mmmmmamm E m Em E m Eﬁmmm Ema} .Emmmmmmmmmﬁmmmmﬁmmmmmmmmmﬁ Wt 31% erv LEG m E105 W :avauwm Em VEVNEE: Mmamﬁ WWW WEBW WELL“ L... p? WHERE m tag W rrviﬂ :wm $235 “EM. , m WWW m: mm WMEW 2m mpgmwm m WM m Em m EEE Emm mmﬁm m 2mm Ema? 88 E «NE RENEE

. mftwT<; u;;m, ~ 24 ~ 2005 38 (7)

".,."

(6)

. mR(.~. \llr{' tmq~.' <im,'m~ \3ffi- ~. tioi.rr' ~ljl'h@qr <6.Wi. ~ ~i"jmli"j{OI ~.~ 'li\'1T~; ..' '. ..' •.

. ql(t"JRifi ~ <6 fWt \3ffi-m urm. # 'wi<Rr tioiq fitCbmd 'R'lT" t(ci ~'1i"jJ~jift(ci "1/qflIMili ~. i,!~ .F-ffiiT.~. ~ .. ..~.'~W't(ci~. ~ ~ 'li\'1T ~.~ fi1ro ,*"~'<p ~~,~=~ .' -: .

. t1.\~""JJ~ O1I+1>i\••...I.~_~~~J "'1:\11 j.. . ":".. .: ': .-

"ih:j'tf'l'h i{ci "1IQfllfi1itJ~. ~.Wi 'Rl'1W t(ci~WrrCt'lRB''Pi ~ tifll'lll ~i3lMCJ~~ t(ci ~ ~.'~oi;,{'lli\~ m~~~ 'lit <AM~Rd 'li\'1T;. .... .. ••••. ~ it Cl'l ~ 'lit mffil~d''hf.1 if; lW{~JiJ<iit .~~. . . .. '. .-

:..-. <Fol'li1T>lGR 'li\'1T I. ..: '. '... ' '. ' .. .~ gr::!f <6 m ull'Ri ~.CAF'l ~J\h'wt~ ~ ~I~fiilh ~ ']it 9i14q;l{f 'lit f2l9imd ~I .' . .. ..' . d9i4lib) it 1il1W\1 ~ ~'N{<6 ~~ # ~ J:iTifr.'Il<"rr" ~ ~ i"jli1lil{UI<6~~ 3id{\~l<i 1JA<i; dCb11<£l~~ . # ;;jjifa~,~ .~ .. CJ?\ JiJElI~<ii 'lit ~ fit1rr~ it. i3l'I'Ri

. .' . " .. '!i\AT t

B'f. ;m~ <6 ~<6 ~ 'mtS'Z,Fct~ilf2liil<il'l <€t f.19R'ifu!d ..~ lIRfID:- (1)" film~. i:ttfi H~ it, ~ fit~ilfitalt'llj tf'fI:["tf'fI:[ 'R-3lQ'lIf{diot, ~<6 Wi .... ' .

~ 'li\'1T ~ ~q 9-iJ<1 ~ ~ <6 m-or<R. t(ci ~<6 ~ ~ 'WIf; (2) - ~ .~.'Wi <6. ~,'. 1l<fJ;i~i1<i1I~,'¥19iI<il<lf, .tim;I<iI<IT .~ .3Rt .

,llOFflwIT 'l?f,"l'lWrmT ; ..... .' ',' , ..•.. (3)~'1~IFclEl1t'lljl,' qict'lM"'c6i,~~~, i3l<ZFR~~.m, <~_~,

. , Bt?iiiliffi ~ ~-'ftI 'lit • 'li\'1T, '#l11fur'li<-l!~ ~ ~<iwn; (4) (9)) fq~i"jfiti1lt'llj&m .~ ~,fu\ t(ci ll[£lllq9i~OO. film tioi<fr

''lit{ .:lFl tK <IT .3,arrtF! G?< ~ ~. ffi B'f ~. <6 ~<fr <6 ~ it#w 'R "1liR141'lit ~ 'li\'lT; . . ' (w) it# "1liR1<if<€t, ;;iT f'l;€t '~.j4~QfitElI<il'l <rr WJc;;:j-it 'l?f4 'lit ~. ~ fit~ilf2laMlj<6 ~ if; ~ it fClPtf<!:i<:~ <6Wi~ 'li\'1T ;

(5) f'l;ffi fcrq-lj-if >r&lIc! <4liR1<if 'lit B'f~ # ~ ~ f'!; ~ '\jf1' ~ if , WtT <6 ti*r il ~plt;~1 ~ ; . .

(6) ~ ~.m <6Wi f~-<m ~'li\'1T;. . \7) '3'l1t~, ~,ll'1T"T 'l?i' CMTfilm W4'm "'RT f'If~,~ 'Wll ; (8). i:ttfi mit of; .~ mt ~, ~ <R f2l~Qfitai<il'li31clEllftf <R, ~.m,

~fli9i'1 <IT~ ~.f'l;€t.:lFl ~ <6 .-3lTElT{-.:rr J'C!1ltl'l?i' <ITWlI"T-tp[ ~ ffi ~ ~ fitUT~.rr JR fq-r~ >ro'1'R'lT ;

.' .

. . ~ fit~ilfitEli~lj ~. M ;;qTIq<rr J'C!1ltltp[ (f'fi ~ -qffit tRtm it M

'iZ!f<m 'lit Cl<l {fCJi~~ -.wt ~ ~ 'Jfiil (f'fi it# 'iZ!f<m or, 'lJK J<R it#.~ <6 ~ w fcrq-lj-IBm~, ~ fWllll<fJfil9i(~fiR9it'l) 'l?f4 9>f %~lj\!i'1 .~ M 'T'lT %, w 9ir:\ m~Cjfitall'iiJ<£l f'l;€t 'i~lmaliiliJ <rr 4l<.'1ll9if.19iil ~ ~ CJ?\ lWn % ~ 'Jfiil (f'fi ~ % \3tf 'l?f4 of; B'f 'IT'hli ~ '9i\ ~ of; <ITt il \jf1' i3lUJ11:Rfit-iwr <IT l1Tur:R. ~ of; !?l"il'lItl1;;J<IT\jf1" '1i?lfital<illj <rrQI<.'1ll'hf.19iof; l1T<[[<\9>f WlI"T 'tp[ tro ~CJ?\e:-ffi% I ,. _' (9) J'1' "1liR1'il 'lit ~ -3j'~ il .31fqq;1~rc(miT<6 i3l<fr1 WtT 'l?f4 M ~.

\3'l1fu CMTfilm ~ .:lFl !?lfiiIGtdl£l>ro'1 'R'lT ;

. I

J ,..

. L -

. 1 .

38 (7)

-rn -·fwm, ®t ~~f ~ ---~~ ~ ~ ~£TI· Rk41cb1:11 en it m ~ -~ :-~lqltj{0 i ~ :-~ •cb·{q·I~; _.· . _ · · ·_ _ · . . :. . . . '-ll.{flll{q{ . ~ ~ ~ i'.mz· ~r ~ -~ Befc@- ~tl" fcli:fifficl ~ -· ·

. lfci ~Pl,'.1cl~~-,j'f .fyf ci.llcl{1Jf¾·45 ~it··~ -~ c&. ~ -. . : . . . ._ ~ -~w -~qm,ur~~cfjBT~ -~~~-~ - ·_ ... · ... · .. _-·-.

. ~~-~ -<ITT-TT; .·· . . ·. .·· . ·. . . . ·_ ·· .. : . . _ ... _, . .~ . \:l41t!JPicb qcf c:211clfllill'6 ~ -~ ·m trn11~ ~ -~ wm ~ ~-· .. -: :_·. _· . :. ~ tfmtRr ~ ~ -~ ~ ~ ~ ~~rt.-~ -~ --;: , .·· ·:

(s)

~~mr'3ffcit~M;qRa .~ -; _. .. ·· __ _ · _ .. ·· · . . · ... ·:· ·:: :_.·_.· :_, .. ·_· . ~ ~ aq Jilf?lctl ~ >llffilIBct :~ <Ti ~ ---~~-~ -~~ (~)

(B)

(uf) -t~)

~~~ I : . ~· . .. ,. - ~- -~ BT:TT cfi ~P'-l ufrcR, ~ -~ -~ -~ -wf_.-~ ~ ~llllMct ~ ·<rit cf514f:151-Jl cBl" Fclc:bma ~ - ·1 . . . ctc:b~lcbl i:f '1clSJ.qti1 ~ ~ -mt .cfi: m:irt~. "B ~ ~ -~ I ~ ~~fa-l.cf5 cllcttcH 01 _cfi_ R.,fur -~ -"4d-<J~14 ~ tJcfAh,~ ~'3TT . E ~~ .~ ~ _cfi\ _rcl~l~41 ~ ~ ~'3TI ~ -~ . : . . .. . ~ I /

_( 1) · . .

(2)

~ - ~ -cfj ~w ·cfi ~ -~ ~, _Tg~qfcl01t1_4• ~ 1w9Rtfu.!tnt1Jc}tj41 QR; m:~ -_ fcrm c6l- ~ m©t-m il, ~ fcl:i.clfcld11.14 ~~~ tR ~ciq1Ra _zj=tj ~ m- furn : · , . ~ <oRf ·~ -~ ffi ~ ~- ~ ~~-~ ~ -cfj.~ ~ ~ ; ·. . . ~ cfP:IT - ~~ cf) · ~' ·. wm~~.--9,«lc:bli;1.<41_; · :fi~i1t1_4f -~ . '3Fl . .'BNl".:..~cfif .~ -~ i . . . . . . ·, ·

· (3) ~ .irnif21Eh~<dl, ~ ql#J~cnRihi, --~""~;:- a:r~~~'31t, -. ~:..~., . ' f91~1clH-n' ~ ~-1J&f ~ ~ <6F!f; "#~nf«r"cfl~f:'WTT ~ ~ -~;

-(4)· - .. (9?) fci~qTclE.llt1zj &RT -~ ~,-&.-°{ ~ SltUJlqcb _ t&.: --~ . ~ ~tll -~ '3R ~ ~ -i{~ ~ ~ ~ -arf{ ~ - ~ - cfj ~~ i

{s)

(6) (7) (8) ·

--~~-'Rf~ •c:21fcfa2-0 ~ ~ ra; . . · · - (w) im. c4l?RJ4f ~. qr fctm ·'3Ft. ·fcl~cJfcla11i1<~ !ff ~ .- if ffl c6t ~ -~ f'1~c1fcla.1ii1·4 ·cfj Ji1J.Jiqcfil ~ ~ i'f RiPiP!:~· ~ -cfi ~ ·Rfro ~ ; foBBf ~ 'ir >1&l@ :oqfcR14f ib1 ~ ~ -"B -~ ~ fc5 ~ ·mr ~ if . ~ --'cfj ~ if . ~liJ<!/1'1. ·cot ; . . . ~ -crom~ cf; f¥t fm,ur-rpr' ~ -~ : j : iJCITT~, ~,. WW1f G'ST ·crey mTT ~qt ~ fqf~ -~-~ j W ~ cf; -~ -~ ~,-~ ~ ~~qfcte.tl~4 '3Tcffi ~' -q-oo-'3TT, ~fJicf5.:i !ff ~ ~ - 'fcpm.·~ ~ cf) '3ilJ:lR ~ ~ ~ !ff . ~-q3f ~ '3fR ~- ~~~~Mr '38!· ~ ~-~ ;

~ l?l~c:ll?lEltW-l ~ - M ~ !fT ~ ~ c,cf, ~ 9Tffi qfu,r if ~ affeRi o6T ~ acfj ~~ ~ ~ ~ ~ c,cf, im -~ -~' ~-~ ~ .~ cfj ~ ~ ~ @!ff ~J ~ ~ ~141fttcp .(Qfcrecbiii) cwt cf)f q1?_4<Ji1i_ .fcrfuct ~ 11<lT %, W ffi fcl!ic\Mtll~~ ~ fcRn l-l~il?lE.l!t14 !ff ql"1i~<hHcf5. if ~ ~ CF{ ~ ~ ~ ~ c,cf, c5t % '3B ffl cfj ~ m ~ ~ ~ cfi a:it if mr ~ fcMrT !ff mu:r:R. ~ cfj Rli1P11i::;qe:i trr ~ · l-lt;1fcle.tk14 .:rr -q7"1''ie,cbAcf5 <fi ~ cfiT SP1fUT ~ tro -;,m cfiZ ~ t I .. . (9) 0'7 i4f¾lJl <fil ~ '31~-W if~-~ er;~ ~Wcl <fil4 ~ ~ . ~ n'?:IT ~ ~ ~ l?l~ltSc.ct iil -~ ~ ;

. I

Sgggggﬂggggég meﬁwﬁéwEﬁEmmwﬂa5wT£ﬁEHE E . éﬁmﬂmﬂ» Egggggwgggﬁggggﬁgéﬁwgﬁg EE&E%%m%@%EﬁE§ﬁwE%EEEE EEEEEEE%E§EE§35E%EEE EEEEEEEAE VEEEEMEEEE wgﬁgaﬂmﬁmgﬁggﬁﬁgﬁgﬁﬁa Emgfgﬁbﬁgﬂgﬁggﬁﬁgﬁﬁwg “ _EEEEEEEZ&EEE% .Egggggizgﬁgg5gﬁgﬁgg @Eﬁggggﬂﬁﬁﬁwmfgﬁﬁﬁ SEEﬁEéEgggggiagggg EE§.EE55EEQ .ﬁgmgﬁé mﬁﬁmﬁﬁgwgﬁﬁﬁggmgg EEEwEngwEwEE WLEEWEEEEEﬁﬁwﬁaﬁ: . Emmaﬁwﬁwgﬁﬁtw? ﬁﬁgﬁggvﬁggggwmﬁggwﬁ g:ﬁgggggmwg%EEEEEEA9 #EEEEEEEEZEEEﬁEEEEEE, WﬁgmﬁggﬁFgEgbggEEEE .EEEEIE. Eigﬁgwggmggﬁh£wgﬁmg§ PEEEEﬁEE%%ﬁEEﬁEE?EEE E55 ﬁgggJEEEEmﬁ «555353 -EEEEEﬁEEE5EEwEwEMEE . \ ﬁéﬁzﬁggﬁﬁgggﬁgﬁws _Eﬁ Eaﬁggﬁﬁﬂﬁﬁgﬁgﬁi .EEEEﬁEﬁEFEEfEEEEFbA5 _E:Ef;E%EEEEEE;§E E . ‘_E§5EE®E EEFEmungEEWEEwEg. E _E:EEE EgﬁmeEwEEEwEEEEEE E .EEEgﬁmeFE .ﬁggsggﬁgﬁggﬁEEEEEgg E 3 mm ,ﬁggggggﬁiggggﬁﬁgz g5 ﬁ mark £25 M $.55 ELEV? .3. E715 .5. EEEEA Egﬁﬁwmwﬁrﬁmvﬁﬁwgg E .Hgﬁgﬁggﬁg .EwEﬁEEzEEEREEEE E. SSEEE ERR?” E; wig

38 (8)

(10)

(11)

(12)

(13)

(14)

~ ~, ~ 24.OR'!U 200S

~, ~, Wll"T 'l?! <Jm film.fioi1l\ 3Rl fqf~,m 'lil ~ <Jm • 'lil\"it B >IrqIWI 'IJAT ; "1j>ltRIi ~ 'lit qRf.'14'4 if ~ '1i\ 'It "fJfrr if ti"'4lf.'1'b ~ '11 f<mr fioi1l\ >3T"I:f fi'l~i tl<:d14WIT'[ 'l1AT ; iJ,i't ~ of; ~ ;;ft fi'l~Clfi'l,lI(iI4;f; ~ of; 1!i'lil '11'1iNJIi'1ti ~; iJ,i't "'IT&iR. <Jm ~ '1i\ ~ 'li\'iT ~ ~ iJ,i't "qlft! q3{ <Jm Wl!"1'l3i )f<;R 'l1AT, ~ f<l; fi'l~'lfi'laI1.14 JTcfirrful 9i't ; i);ffl .WI if ~ ~ of; ->lQR, ;;ft qRf.'I41{f 'IT ->l~ !ITU ~ 'lit 'It ~, \R '1t'lfilall.14i 'IT qlolll'bf.1'1il 'lit, ;;ft fil~'lfi'laI1.14&m titnfur '1ti ~, ~ fillfiqlft!'bl{ ~, il:fr tr=rf\i" ~ <p[ 'IT \1'1i'f M '4\ filiPwllm'lil >lrqlwl 'IJAT '*' '1t'Ifi'lEllI.141'IT <1kl'll<'"lif.'l'lil'lil ll<il'f%or 'l1AT ; fil~'lfilaI1.14 of; ->l<'lT'F!fil'llri'i, >lT12l'R~ 'IT '4~Ifi'latl.14i 'IT 4j"fil'bH<b! 'lit «r~mTI ;f; <'i1J ij ~ <'"Ii\'1T;

. ~ tClI4"\iClI,~ fil~<tfilElII.14of; iJ,i't ~ FcMrr, iJ,i't mI2l'R. ~ 'IT iJ,i't '4~Ifi'lEllI.'I'4'IT iJ,i't 4'i<1ll9lif.'l<'"li'Iii ll1'<1~ trMt, '1i\ tWIT W ~ ;lffit f'l>qRf.'Il1i{f ;I{I [qR,Cl 'lit ~ ~ ~ ~, f;fN; f'l> <ioil'f ij <'l1'W tCl14"\iCl['lil ll'iM <'"Ii\ m, il:fr TItr, ~ f<l; qRf.w11 al,1 ~ f'l;!r owt ;. .

(15)

(16) .

fil~Clfilal",4 1m! '1P'RIT >IT'\1"'4~I!4El1I.141'IT Y1<ill'bf.1'1ilij ->lCl1l'R<Jm ~q <'"iir\'lil ~ 9if.rr, ~ 'li\'iT, fcl1'111'4'1'li\'iT <Jm ~ 'li\'iT ; qRf.'Il1Yi (p.:IT ->l~m if ~ 'lit. ''It WI ij iJ,i't BI~lqlt11 'fir, -m fil~qfi'laI1.14m til'flful ~ ~, 'IT''ml. ~ <Jm f<l;W~ 'i8ml 'lil >lrqlWI

~- ," ",,_, "'<P 9iVlT ;. ~.:.' ;';~':".!t.:~~.."... ~ (17 ) '1~Ifi'Ia 11.1<i'l 'IT Y1olll'bf.1 oiii 'IT ~,m <p[ f.'rfti;M 'l){'1f <Jm 'Pci ~f.'It"tq(l <'"Ii\'l

iii ~ \1lll'< <'"Ii\'1Tf'l> ;Wl ~, ->lU!J1R <Jm ~. 'lil ~ m <r'1J\( Wll i;rr tI<'"Iiffi~ ;

(18) -~ "WlM of; ~. crifif; Cl'lT~: ~ ~, ~ "J'1"1IRt<i1 . <1'1:11JF4 ~ cri\ ;f; ~ ~ 'lit F<W! 1!i'l B UTR ~ ~ <:i>lClm\i

<'"Ii\'1T; (19) fil~'lf<laI1.14if; ->lv:rmit cil'TI ~ 19Rtif; ~ T1~ ql~4iJi'11 (~~ <bIim)

<Jm '41C1tilfl:l<'"li41i54iJi'11(m~ <bIim) 'lit Wi'lT ;j1f<'1~ <'"Ii\RT; (20) Q.m fIRt ij (p.:ITiJ,i't ~ if; m, ~. f'l> fi'l~'lfilaI1.14 "1<'"Ifi 9i't, JF4

fii~4N~I~t:1~i:;.nf~JiK~ et \.i~{l-~~-:1~ 'dl.; ~.~ I, ~i;(:i", j (21) f.'I9R1RilCl of;m,~ 'f>\'ll :-

(<'"Ii) ~ (c(iffi~I"'i<I.1) ->lCl1l'R(p.:ITf<m!rt\ WIT ; (m) ~ 41~4'h'i ; ('I) ~ (p.:IT"WlT'l <ioi1l\H,41'b1.114;

. ('I) <f'lMB<n ffiil ; - (s.) ~ <f;k m; ..

(22) . til'f 'IT \P'l .tr«'"Iif{ iii ->lQRWIT,m of; ~ ~ m,m it ~ ~ 'lit <1'1:11iJ,i't JF4 m~ '1i\-m ~ fil'Pfti ij tFoI4<'"Ii~, ~. 'l1AT ;

(23) f.'I9R1RilCl 'fir ~ <'"Ii\'1T(p.:IT\R'lil wfl'f 'l1AT - (90) . ~ ~ ; (m) ~~~. (7)). ~ Cl'lT >lifiI'lR fcf'4r1; .

.. - ,

38 (8)

( 10)

(11)

(12)

(13)

(14)

~~, ~24 .~2005

. . - . ~' ~, WffDT tj?j" c=im fcrm· ~qr '3R fclf~i3TT cfif ~ cRTT ffi cJJITUTI it >1(-'l{lt,{ 0 1 ~ ; ~j'ilR<-i o!jfc@~ c@" qf{f.llp-j ~ fcrrnr ~ '& ™ if fP.J..JIPlcfi '3"Q1Tqzrr ITT . fcmr ~tit. '3R fcl~ i6<.ctl4 ~ ~ ; . . _ itit ~ cfl @If .if)" fcl:tqfcltllW1 cfi ~ -cfi ~ -if 'iP-liNitl ~ ~; itit -~ -~ w.,ur cfil c2fcW1T ~ ~ ~ ~ ;:3q1ftlq::l ~ .lFil 0 1q31 -~ cfw!T, ~ fcli Jq~cJfcltllcill 31cfETifuf ~ -; . inn _f!IB ~ ~ ~rm cfi '3ttTT4, ~ qRH4½T !IT '3'.l'~ ITT<T ~ c€t 71t %, iyf iit>1fclaia4i "llT qlJllcoHi:hl cR, ~ fcr~cJfclt11i;;P-1 m-u "ffc:rm:a- ~ ~; ~ rcfff~ ~' ~ ~ fct~ co[ ~ cwt fclim '4t fci"ffl~ ·cfif .\.lf/.llt,{ 0 1 <!)BT ~ %1fclWi;,j4f If[ qlcillcbHcN~ qjT ~tl ~ ~ ; fcl~cJfclEJ1a21 _cfi '3'.fcZfTIR fcli:wrr, m~ ~ "lf1 iit>1fcltt1a4f "ll'T T'ff'q7cil-?~co;.,,,..PlcJ?1-.4-i cJ}

t<=f!iITTTT i ~ if ~ cbv=IT ;

~ fcllll'dcil, ~ fcr~<ITcltlii;,ill 'cfi ~ '31~ ~' lffi ~ -~!IT im G$1\clwa21 "l!T itit cnJt?9!JHcb ~ ~ m ~, ~ tWIT w ~ ~ fc!J _· qRPi21iff &.l{I ~ cf,t ~ ~ ~ fcfq,:r, f;Rcf.i fcn ~tl -~ ~ W t<Ji<.J'ddl ~ .wwT <R° ffcPf, ~ i'rt, ~ fcn Q[{Fl<-llll Gl{l ~ ~ ~ i . .

( 15) .

. (16) .

fcl~ctfctkt1a21 m ~ ~ l-\$1ttlllii;,ilj1 !IT q1J1lcoPi'cbl it. ~~ ~ W"<T cfif4 qjT ~ ffl, ~ ~, fc!Hlll-\'1 ~ ~ -~ ~ - i qf{f.-wfi ~ ~ffl if ~ ~ . ~ 'URf ~ itif Bl3!1ctH-TI C8, "0TT fcr!icJfcl-UlcfP:1 &RT "{f'tITftc, ~ l ~ ~ ~ fctm q:m _ ~ cbl Qf!-llt?{ 0 1 ~ ; - : t.,-~~.__,;~

(17) iit11Rit11i:14f !IT 4!(,i,e:cfjHchi "l[f tIBIT-m cf)T ~ cf){'TI Gi!ff %.- "§Rf~ m cfi @'it ~ ~ fclj ~ ~. '3'.l'v:w:Fl ~ ~ -<pf ~ - ffi ~

: ~ . .

~\JfTtfcbcITf?;

(18) -~ .WTI'if 'cfi ~ -~ :ofj ~ -fcrr~: ~~ct ~J ~ "FMIRllfi cflIT ~ -~ 9'TT cfi ~ ~ C8 fcr~ 'l<ilf it UIR ~ sZ <-i>icJ@ct ~;

{19) fcl~qfclttia4 ·cfi \3T~ ~ ~ ~ -cfj @'it -~~~ qj~qcj:jtj'j (~m: <ffirn) cf<TT o!Jlclf11\£1cfi %:,£lcJ:j>J1 (91cf)~ ~) <61 ~ -~GET '<:RRT ;

(20) ~ mer ii' ~ itB ~ 'cfi 1wt, ~ -~ fcl~i:lrcitt10lJ '3=jq~ cR'., '3Bl

(21)

(22)

(23)

jq~q]tj~j~lj fiZ;I ,\:J ~</Jli\'41 cTi tif..j ~✓'i.':~, (iZl: tt~~.;\ -:{~1: i l i

H9W1Wld cfi ~.~ <6B1 :·- . ('5) ~ (tzcffi~l_l-1£<~) ~-~ -~ -fcIBl"m 00; ('m) ~ q1~llriil-1 ; . (<r) ~ ~ ~ ~Qt -f4141cfi~IQ ;

. (-q) Wi'M~mif; (s.) ~~<ITT:; '·

- wr "l!T ~ .mw c5 '3ttTT4 #err~ i git ~ <rumJTI. it ~1@ ~ ~ cr.irr itB ~ m1mur ~ ·un ~ mm if ~ -m, ~-~ ; f.i9Rifu1c1 c€r tfIBIB ~ ~ ~ ~q 'cfiBl .: ('5) . ~ ~ i (~) ~~~- .. . . .. · (<T) ~ ~ ~~ fcri:wl,.

- r,

--.,.. .Ewﬂwwﬁmﬁmrmv E ._ gang E van?“ E .Enggﬁmgéﬁwﬁﬁ EEﬁEwEwﬁwﬁﬁgagﬁﬁbﬁ Eaﬂmwﬂwwvﬁeébﬁmﬁﬁmwﬁvguaﬁggﬁg ﬁﬁwﬁp E I ﬁwﬁmﬁ : _ ”vawiaﬂﬁmg 3 _EEE E EEEEEEEEE E . :... _ La EU 4....er5. I: Pr _.T/.:rr..l_._x .Twc 7.53:.le gﬁgggﬂﬁggwggﬁmwgﬁ be; $26 52v .9 Em? aimiwv E2: ﬁaﬁwm Eb Avg. Equmv animus #5me my» .v is «a E» Egﬁm cm Ewﬁﬂwwﬂ ME vavmmﬁwbgﬂﬁpagwmw ﬁggﬁb Eggﬁggﬁﬁﬁﬁgwg: MEEE EEEmEEEEEE EEﬁEEEw «Em—NEW? EEEEEEEEEEE E E” E E ii Em :G 3?? m... ET. 3 Ew Em wagwwa (It EFEEmﬁﬁmﬁrwhﬁiﬂmﬁ—EEE E:EEEEEEEE a». 5m ESE r Egg E 3362...: E: E1; Em @353 E E Egg? §:.we».£.hww% EEEEVV we} wwWWVE nu/W gufwm Eat. m :U 7:3 mm Una/WE Eh Eﬁgaﬁﬁwﬁﬁﬁm rehashuﬁgrﬁsumzvgsw ﬁﬁﬁﬁgﬁgﬂgﬁmﬁwgﬂwﬂﬁ Ev»; Emﬁﬁmﬁﬁwﬁw EEEEEEEE EwﬂEﬂswEwwﬂ E EMU Emu Em E? E 5533? VG” FE EEE EEEEEEEEEEMEEFMEEE Emﬁgwggﬁﬂﬁﬁﬁaﬁgﬁgﬁgﬁ .mﬁgggﬁwwﬁggwrﬁmﬁggmgﬁ .ﬁgﬁggﬁﬂgaﬁﬁmg :un wzgfxﬁmwcﬂsme\vvﬁ.Ecuﬁwwwmﬁgﬁﬁmmwwmﬁ me .Lor car/:Ewwvww.5§~w£@v€_ﬂﬂmmﬂwa vﬁnvtmvﬂwmww waggiiiipfémrﬁgﬁsraaﬁﬁs EEwEE Emﬂmﬁﬁgﬁgvgﬁﬂﬁgaﬁ £5 E? 82 E «N E .Ewpwtwm A3 :5 a: . 3 mm

~~, ~ 24 owro 2005 (24)fcr~Cjf21EJJ,1ll 'if; Bfflf if; R<mr, ~ m ~m '!if q4~lilol il"lT

.' R<f=!ur_'OBT Jtr{ \R'5. ~ ~ t!l'1Ff 'liFIJUTif ~. ~ ~. ~

38 (9)

(28)

(29)

- )

(30)

(32)

(33) -

, !,"\'. - "/

l--- (35)

m \WliT B<w:! >!l'<f'lWlT ;

itffi qiffi il"lT ~ If''lR' on 'MIWEJIi:'!II 1m! >!l'<ff'liit ~ m 'IT C/W! f'liit "IT.~. f2Iml''lWlT il"lT'\WliT ~ 'OBT ;

>l~lItl'lilll, ~fq~i'l'jjq m -3Pl _awrm ~ '!if. 'fiR 'OBT il"lT \¥f 'R P,~f<fuIII 'lWlT ;

fcr~qf21EiIi:'!qif; ~ iA~'liIn:<i'i, J1~ il"lT -3Pl 'liq<.i1n:lll 'R qn:Pwn . . ".r

il"lT a1~ if; ~ ~ -m9r; ., . ~."' ." .. " .

"'lTffi il"lT fiRlffif( ~s I'"if?tl ) 9it 'lK"T. 'lWlT Gffi: .\Wlif llGil'!' 'OBT

Gj£4\ilqRilll (~~rn);19liiqRilll, .t9)?[ m'~. (ct'f.'fJf2I~11Wr),q;;ffq;r

(~), -'Wfj ~ -3Pl ~ fiW.,m 'OBT il"lT >l"R 'OBT ;

~ m ~ >l"R 'lWlTJtr{' ~9it ~ ~ ..ii; ~m ii; ~ fllPif%\i 'OBT ;

~. tR'liJ\ ii; wi .~ ~ fII~qf21EJIi:'!4ii; _~ if; ~ f21~qfilEJIi:'!ll'iii ~ 'R, ~'RER ~ WIT; .

. Fcr~qf21t@ll if ~ tiGiQl ~, ~ ~ Wlil1', ~flli'li1 'if ;;Wq 'iii

~ -3Pl ~ a11ffi~ 'WT"lTRil 'lWlT ;

~ fili1IR14fii; ~ if ~ fcr~ ~ 'lWlT ~ f.l; fil~qf21i1Ii:'!llCfiIRt<l

trmr ~ 'lil'ii il"lT offil, ~ it ~ ~ ~ iAlj41'1'li ~ 'IT '1 m, on fil~qfilEJii:'!llif; ~ 9it JTIiT~ if; ~ ~ ~ m I

)

f4~qf4i1I\1ll if; ~ '!if ~ -~ 19'1lltl'lif W'"! 'R ~ I ~ If ~ ~ '!if fc'rtffi< 19u1tl'lif _W'"! if; ~ . ..n f.li'lT- ;;;r M, ir~ ~~ W'"!~'IiI '2>C\lj'1R1>!l'<f'"fi\ ~ ~ m ; ilffil1<l' >!¥1f'lml -3Pl m if ~M qm ii; 'ffit gq . ..n,M Qjr '1~lfIIEJI{'ill'if' lj'ict'1?:'liR'li 'if ffi"lT ii; tiGil'! if on ~ m ~-m % ~ (1) if; -,JfQl1 jq Rf<1<c f'liit '11Zl$i 'iii m-m if ~ ~, .'Fo m "ifC('lT f.l; % W i'lRm! ~ ~ f.l; ~. m'lif\ 1m! ~ Rfirm ~ 'iii ~,Fcr~qfilEJlct4 B ~ % Jtr{ ;ffi FcrNRiEJlctllii; Fcr~ f<r<1'11Z%

- ) ~

_ ~ ~. ~ 24 ~ 2005

(24) _ftj:/c1RlEJ1dli cfj mm tf) Ac!IB, ~. tim ~~ '5T q.qtj1;J 0 1 _ c'j"~

(2s)

(26)

(27)

· ~-~ ~ ra -~ ~ BriA ~ it ~ -<n"G ~-~ cfwTT i

w m ~ ~ m cfil Ult ~ ~~ w-u ~ ~ ·vWT -i:rr'i .-~ ~~~~cfiTvn;

Q,"m m ~ ~ ~ -\JlT l-mfclEJ1i;.p.1 mu :ITT'<1 ~ ~ WP.t -ZIT ~ ~ "lf -~ -~ -~ (!ey -~ ~ 9'i\'1T j

>l :/ lltlc.bll!, Rifcl0cJlTilJ ~ -~ ,-,3'.ffg~ · qc} q5f _ ~ m ~ ~ ~ R~lll cfiBT;

(2s) rcr~cJfcl_ci1_<14 cfi ~ J:t~c.b1R:lll, '31~ ~ 3R!" c.b!-J'<:.11Rlll 'R qRf:P:ii,l . ,

~ "1~ cfj • ~ ~ .i . . (29) ~ ·om ~ (cts1Gi.1~fl) ~ ™ · ~ ~ -~ :qcf~.· · ~

3-ft~dl'J.hll!J (~~rn); B1~~J~;qi, _t9J?f ~ ~ - (Qif:rtlf¾ :J1.~_fui:r),·_ ~ - ) (~ ), ·~ qcf ~~"BW~'m'TTCl'eTT Qc:R~. ; .

• L

. .

(30) ~ ~ ~ ~ ~ ~ -~ ~ ~ ~ .. cfj ~<TT cfi. ~ fctP!ffiq c5BT j

(31) ~ -tTTc6II tfi ~ -~ ~ fcl~cl~lii14 ~ JP;o;,,~I ~ ffiQ; ~:/clfc1E.ll~l1 ~ . . - . . ~ G°\, ~ -"CR ·q;r ffi wrr; ·

(32) .. rcf~cJfcltlli;,llJ ii ~ ~t1t ~' ~ ~ tffi!fil, i~ic./51 ZIT ~ c8 ~ ~ ~ '3TicTT -~ '3iq"qrn:q ~ ;

(33)

(l ll \ • I

(35)

(1)

(2)

~ ~ i6 ~ ir. ire fcr~ ~ ~ ~ Fti fcl:1c1fcli11~4 ~ ~i

, c ,~'t-Jl f) ,?j ~ ':rarr.9JT ~ ~ ~ ef:r ,-,~ ~ R➔--1·1 r. r, '-' ~ ,., , . , ,. 1,· ' ... , , , , 11 \ I ; --;; - ~ ,. , . I 1 ,.,, -..., • , I C. I , . 1\: "< ., " I ,.1\ 11 1

trIB1 ~ ·<W11 ~ ~. ~ ~ ~ ~ ~ dltj!StVlc.b "ITT ZIT-;, m,· ~ J"cl:JcJfclil ii;14 . cfi ~ ~ ~ ~ cfi fwl ~ i ffl I ~ .. . .

fcl:JcJMlllW-l ifi ~ "c.bT ~--~ 8-ffifPI~ ~ ~ m11T! ~ -i'j' ~ ~ clJf . fcrfffiT fftil<·Plq, . ~ <f5 ~ 'GT ~ "1T ~' if~ ~rqff ~:/ITTAT -cfif ii:l1j/1@ J;lTC{T en"{ ffi ~ ~ .; -~ -~ ·M '3Ff ~ if -~ -M ~ i ·~~-'Gt, ~ ~ l-1(.;ITcltllWl .ZIT . q7~1~c.bPlc.b 'lT ~ cfi Wif~ if ~ dc.b-rllcBl m ~ m ~ ~ (1) C6 ·'3=ftTR. fc!P!fe:52. ~ <11Z ~ ~ ~-m if ~ ~, -~ ffl-1m

_ __ · ~ ~ cIB w~ B ~ -fc}i ~ -~ mr~ ~ ~ ~ · ~ . -fcl:rcifc!E.JIW-1 B ~ % ~ '3"B fcr~clfc!E.Jl<14 tf5 fcr~ ~ T(1:Z ~

38 (9)

m E E E E E EE E E E E 3 .0 5E ._EMEEEEEEEEEE E EEEEWEEEEEE Amg kEEXKEpmrEEEpaEwE A3 _E EEEEEEEEEEEEEE A3 EEEEEEEEEEAEEEMEE Ammv ‘ EEEEEEE . EEEEEEEEEEEEEE A3 _ A EEE E5 E:EEEEEEEE Aomv .EEEEEEEEEEAEV EAEEV E E E E AEEV Em _rE. Fun E05 £0 :51: 5.5 E AzuEwwv‘ EVE E a»? Ammv EEEEE: GEEK, Esau/A6 fﬂEmfanEEﬂ Ammv . EE EEEEEEEEEEEEEu ARV .EEEEE.EEE EEEEFEEEEEEEEEE A3 A . WEAEEEE \ EEEEEEEEEEEEEEEE Aa EEEEEEEEEEEEKE .EEEEEEENEEEEEEAE EE 13E

38 (10)

~~, ~ 24 "ROtt 2005 '.

am 'R? 4RPl~'i 'JT ~m~ 'lit ~ ilfu ij "F! fu~qfilEllt'1iJ'JT ~~~'T&fmT; " , Q:B Y~I14Ellt'1<!firr <l1<;1l~'liPiiJil'JT mr-m ij, ~ f<t~q14'Ui;j'l if; fu~ ~ ,']((,~, rm ;;rr \%"iiq am f<t'l;re ti*ll 'lil'i'i 'lit fcI~qlilQIt'1'1 if; l4;ql'bt'1I<llij i)jt, ~ 'JT<lli\1W"fr '~ am ~ !'l;m' ~ ;;it fit f<t~qfqEllt'1'lam ~ 'iQI14ElIt'1<!f'JT qjJje'bf.1'fi1 'JT ~-m m 4lnqR'b ~ it f.'f<m'lit ~ 1 ' ,

Fci~qf4WWlif; l¥l 'IT' ~ 'T&fm'lit 'R?M'~ "'lil ~ >re:R, 'lJf.l 'lit ~ iI qq, onm, fWT, ;;p[ t!1R ~ >31"'l M 'f<l if; aWm: 'R, :- f<t~qfilE:lI<1'lil~ 'R 'lWT 'lJf.l, '!I . f<t~qfcial<il4if; !'Pm 11lfi1'bl {\ "br ~ iR, 'JT' -31~ if; w:l iI ~ WI ''If.'l '!I tlfi':lRId fil;q ''If.'l, '!I . fil;ffi i3'11ftl,J41fi1431'!I f<ttrr-"ft4<\\>31"'l fc!f~ '!I ~ 41i!.'liil'iif lfor~ ~ ''If.'l '!I !'Pm i3'11ftl,~ '!I af.':l fcf;:rrBotm ~ if; !Wl • -",," " , QI"1 c:rr .).. ~ . .".. '. . fu~iJfilQI<1'lif; ~ 'lft ~. '1T J"tl'Iil ~ "br J4'iPT '1T >riM ~Ic:rr . ~ "br 'fiR 'lJf.l if; ffiq fc!fl'1'!f"'bTtio:R 'lJf.l "'bTWJ\ m if; ~ ~ 4ftW'T '1T ~ ~ iR I

fq~~" i\ li<tfll\i WffiI '1T'lOi1 q f'!i\G 'f,J . llffiq

, .

~'fcI~qfilill"l'OJ, \TOl:l m'bIT'lit 'r-i' *rD if; ''31Ul~' -wr S'1 '1T<i\ fuW, ~ '1T f'rqffi ~ fil;ffi 'i$IFciElI<14'1T<l1C'fteobPi'b'1Tm 'lit m ~ W-m if; ~ 'iK'lTwmr irr fiI~qfclWt'1'l m ~;;rr WI '1T ~ fil;ll "iT \%" !'Pm 'i$iF1E:1It'1iJ'1T qjC'fte'liPi'b '1T ~ ii, fclE:lI~41if; <'i'f' if lfor~ ~if; ~ ~ ~-m if; l¥l '!I -31'W!~<i ~ '1T <ll1'ifil<i "l'1"lIRi4i '1T >31"'l ~ qij\ if; <ro'it if; l¥l t!1R ~ 'In ~ I

8. f<r~iJ\4E!1t'14iij 416'liJi<i'lif; tiofq i'j m'lRl<iT >n'<f-31<7:f11F['br'I, Q;B -3121J1R'"'bT ~ 'lJf.l if; l¥l J,"I<<;I41lllR!'bI{\ l:«i 419,4<14\wm ;itm fit 'l'!!-fBqfu ,4RH'l>f1, -31~ '1TfilHiJiil m~ WIT ~, 1

9 (1) 'gZ'ffiqqm, ~ it Q;B"1fim'1T ~ mm 1'b 'R? FR~ i;,r'q~9iimr~ ~lGT<f<llii" ~ "'bT,;nrii; 'Il'Rf, >l4\'I~II,,"-m, tiMIt'l41, 'b'\~-m <11!lTm;;[-w;;rt"'bT am Q;BM q AilijUj , , 'i~I\4ElI<14'1TQIC'fte'liPi'b'JT mr ~ ~qfclE:lIt'1'4m ti<rlfuj, fit'1T "ffi\T %, '!I f-;ffi Jtl<ii \4~ ~ rP:l ~ <11!lT\4~qfilE:lIt'1'lm ti"ClIR\<iGilm-m 'JT Jtl<ii &Tu ~

, ~ -31OWR <11!lT"F! 'br'I 'bl 'lft ~ 'Rill wmr <11!lTfc'I~qfilalC'\'l, 'i$lfcla1t'1'1 <iMle'liPi'b 'JT mr-mif~~, ;ryf; >mTWl'1Tfilm B ~ !'lim ~ if; <iR .ij-' '>fioq 'bWf wmr <11!lT\TOl:l,m'bl': m fflq fil;ll ''If.'l 'IT JlriI'l<i flm iI <mT\Flfu f.1imuT '1T ;;rtoq 'b {q t4 'II I ' (2) ~, Q;B ~ ii, f.'rfMuT'R'lR '1T ;;rtoq 'R'lR if; ;wR -31W< 'lit WAT-

(l%) F1~qf4E:l1t'1iJ '"'lil '0rr, ~, W f.'rfu1oT'1T ;;rtoq f4~qfiIElIC'\'1 if; BotE! iI '1T \4~q14E:1It'1'lm \i'llfur 'i{>lfCiW<1iJ'1TtJjq(je'liPiifl '1Tm <IiBotE!ij 'lit ;;rr;ft% (~) 'i~lfclElI<1'l<rr <llC'11e'bf.1<n'JT'~<Ii >fOiqif)-<f'1."'lil'0rr, W; W ~ '1T ~ 'i$I\4ElI~~ 'JT tJj<i'ie'bH'b '1TtiFIT if;:Botq ii, f-;ffi fit \4~qfilE!lC'\'lif; f<rrn'1'bR ~ 'Til ~, 'lit ;;rr;1t ~ am 'l'!!-\Flfu \4~q\4<lIt'1'l 'JT ll'iqif) '<r>\~

38 (10)

8 .

(3)

((%) (~) (cfR) (-'c!IT)

'3ffi" cri- · q[{PJ,_jti "llT ~ ~a1:n ··fc!@r ~ ~ ~ ~ ~ jtj:/qfclEJl""1ll ~ ~~~~~; - · · . . .

cm J.Jt>lfcl~l~4! -lrr · q1.Jl~<-bP!cbl m ~,m ~, ~ fci:/cJMEll~<J it ~ff~ ~ -~ ~' fcm '1fr w -~q ~ ~ -~ ~ ~ fcl:/clitjdiW-l it fr}j;qi45e1cri i:f im. mfu m -~ -~ -~ * ~ ~-~ ~ fco fci!iclfc!Elk'Fl ~ -~ >it'.llfc!EllW~ "l!T qlz.il~cbP!c€i ~ m-m· -mr· qm~Ri.fi ~ -~· ~ -cf5T ~ 1 · ·

1q:ic1fcm1if14 cfi ~ !IB' ~ ~ m c6t ~ M -~ cm ~ >RR_ m ~~if qtj, ~. fwr, ~ ~ -~ ~M ~i ~q-{: :- fcr~c1fcla1ifi;q .if · ~ -"CK~~' m · 19:/qfci~lcfll! it M mRrcmt ~ ~ ffl, m . ~UfNi.fj i ~ it ~ ~ ~ <lt t1M@a ~ ~, m . fcnm '31lffel, 0q1fflq'::l "l!T fcrut-"flisitfi. ~ fcrf~ m ~ q12,4c1A· if wi-~ . . ~ . ~ ~ "l!T fcnm ~, ~ 'IT ~ .fcmr ~QT ~ Gfj ~ ~ . _-&Fl, m . ~ . . . . . . fcr~qfcliQlifl4 cfi -~ '91· ~ -- 'IT ~ ~ c5T -~ 'IT ffl · ~, 'IT

~ epf ~ ~ ~ ~ fc!f~ epf ~ <nR epf ~ ffi ' c5 ~ ~~m~~~ I

~ -fcl:iqfclti,~q, ~ mcnR c€! . wt ~ it ·'3Tur~ ™ ~ m m ~ , ~ m ITTffi ~ fctlm 9t;1fcle.t1ti14 .m 0<,\f2.cbHcfi ·m m ~ m . ~ •-an cfi ~ ~ ~ ~ fcl:/c1fcla11,,F:i -&rn ~ zj.· ~ m mm ~ \iJT w M 11e,l~E.llt1ll "l!T q7ct]~cfililcfi "l!T ~ if, : fcia1~4i · ifl ~ - if ~~ ~ ifl ~ ~ ~-m cfi ~ m ~~a ~ m >:Hj¾Pic1 -iHiii1Rl4'i m ~ ~ 9'TI cfi ~ .cfi ~ ~ ~ cR ~ l

. fcr~cJfctme41· if q104cj-ji:,1 cfi ~ if ~ ~ J.TM ~EZl'fCFf. cfiT4, ~ ~'tl!TtA' ·c5T ~ -m cfi fw.t du<c:.1141 si1Pclcfi1D ~ -q1e4i:llJT ~ m1TT ~ fcl? .:rqr-~ . . ~ .

. qRPP-P-11, Ji~ m fc!Pl lj_J.{I ~ ~ ~ ~ · 1

fc!~q~lj

~ wn"lm ~i:rPIBl if ~cf,! -

' -

9. (1) ~.~-it~ ~ .m ~ &m fJJ~ tcfl % ~~ ~,m~~ fcl-~q1qw~ ii ~

. ,.

cfil, ~ ~ 1 >14\li:/11(,llJTT, · B!l~lci4!,· cfilt~JTT ~ ~-~ 'i.fjf * ~ 00 9 f.rtt~ul " 11€?1fcliUiif14 'lJ tTictl?.45P!cfi m ~ ~ ~qfclE41\"14 ID'{[ . ~ ~ ~ ~' 'if ~ '3'f!cfi ~~ ~ ~ ~ ~ fct~ctf4til(<l4 ~ ti'cl1faa ~JTT "l!T ~&RT~

~ ~ Jit<TTtR nm '3Flf <Wt cfiT· ~ ~ :i.fj"{qT W61TI ~ Rl:ic1fcn'-l11.'14, l-lt>1Rltt1w:i q181"2:cfiP14, <lT m-m · if · ~~, '33cfi ~ m Fcrrn ~ ~ M ~ <Fi zjt .if - · ~~~~~-~mu~~-~ !R ~ffl if <-Tm~ ~ "l!T ~ i.fj{cj~•ll I . .

{2) ~. ~ 1WIB if, ~ cRcTR 'IT ~ cwlR ifl ~ ~ tfiT ~- (tzcfi) fcl~qfili!.IIW-l . cm ~' ~ -W ~ <lT aj'q fq~qfilillifl~ c5 ~Ef if '4T fcl~qfcla1<1<4 &TU ~Glfm l-l~lfc!WW-l 4T ·41~~fflcfi "l!T ffl <ii ~q il cl;\ ~ %: (~) l-lt'>1F<itt1a.q -~ cnc-ne.mcn ---~·(m _<Fi ~tfcf) ~ .c€r ~, -~ o:tTT RU~ '4T ~ . >1~1fctt11{1~ · '4T 91~!°2:cfif.!lcfi "l!T -'ffF-TT . °% :'. .ws[q if, . ~ ~ fci~c1Tilttlct4 ~

~~<FnR ~ ~ i, cl;\ ~ ~ ~ ~-~ fcr:icifcllll\'I~ "l!T ~~ •cf1T ~

NNE N . .,. ENEE ENE. N NEENE EN NEE EE NEW NEE WNNNNEENNNE:ENEN NEEEN EEEME MNWW.WEE§NENENEEENFE NEEEE ENEENNENENENNEEENV NENNNNNNNENNNNNNNNNNENWNNNNNBNNNNNE NNENENEWNENENNEE :NENNNN: .ENEENNEENENEE :NNNENE .ENNNNENNE ENNNENEPNNEEENNENENNNNNNENF ,NNNNNNENENENNNENNNNNNNNNNNNNNENNEEN NNE N NNNENNNNNNNNENNNNNNNNNNNNEENE. EEMEEEEEEMEEENMNNEENNEE NEEmEEENM—NNEMNNEENENEENENENWENNEEN ENENEE E NEENENNNEE EEN ENENNNEE .1 NE ENNNNNNNNNENEE ENE”: ﬂ 2N E NE NE NNEN N NEE .NENN. NELNN & Era. NE E NNNNE ENNNE €35 E N NE“ FEES ENEENNNNNNNENENNENENNNNNNNENNNENE . .ENNEENNENEN NEENENEENENNENEENENNNE ENEENNNEENENNEENEEE ENENNENENNNNENENNENNNEN NN {£5945— NE NE NEEENNENNNNNWNNNNNNNPEEENE E NEENNNNWNENEEENNENE . . .NNNNNENNNNNNNNNN 22 N INN ”NE E. NE. NNN Nu. : E E 5. 59 NNW a. NEE Ev SEN ENENNENNENENENENEN E A E? EENENEEENENENNNEE NENENNNENNNWNENENNNENENNNENNNE A . NEEEENEEENNNNEA , NNNENNNEENENNENNNE f .NNENEPWNNNNNNNE avuzﬂNNNNNEHNNNNENNEEEEENENNE ENENENNNNNEENNNNENEENN WEE E. _ENNNN£.NNNNNNNNEN ENNNNNNNEENNNNENNPNENNNNNNNNNNN NEEENNENEENNNNNNNNNENEN ENENNNNNNNNNNENEM PEENEN NENNNENNENNNENNNNNNNE E . ENENE NEENWNNNNENNLNENENENE .m .w .BONNENVNE PEPE , 85$

'. '. ffifIwTG ~ fa:;riq; 24 ~ 2005 -""., . -' .-. '. - - 38 (II)

. <ml <T;~" mIT. mf~;~~:.\lRif.'lffl ~,.,'lit jtffi ~. ~i'rrr ". FolJ'.Cf(i' itR RmJur'IT'i'rffi ~ <S:t#i4:~ W'G'<lf.;m Wl<r;m9ir ~ 'lit

;;'f[C';' r" ,.' .' . (3) \tm;CllFRf itR f.rOOur -~~. ~' ~ ,<iit,'f{q]i' ~ ,<E't~ ~

~ itR Ri'lwr 'IT ~ <S,'lftu!r1.<Stici<r~."1'f.t ~ ~ <f;lTI~ it, <r~ f4~qf4E1liil'l<j;ipi4qf{Q<;'IT "J:!If4aliil'lwiir<n opt <E't~ <WIT

'.;, &:rr;iB' li<:'~;fif'ft,i:n' ~~~R'i~'lit WT'~~'~<j; ~ '-, ' ,-.; •. -" c ", ,':. ."", ":.- .;--";.'- ->" ;._.. _ .... , _ ••• 1

f<r~qf2IE1Ii1'liIT1T<iqq,crt~.'lit "lR<frolt'~ <j;tio[qif Bffil' ~ I .

- '- '.'

: !.. "

,:-

~.~-k;~':- ',. ,::, ':q'ttii'gf~fMUl;jo!:<rrUjifj {I"'J .~ m ,~. f<l;ir'"lR tIT .~,.~ ~, ''P<i~iill~:' ~tWiR:<S:'~~ ilIf,:r i<T"<lffi' <j;ir<lR.,~ I . ',i,'.' "" •.. -.'='-;-; .. -':\"'; -'<:~j:':r?1"'-~:;" .~):~~ " -,'1:,~_ ~'!J~'" ..

,~(4) '~",<p1'!~qf{q~ <!T~EtiP!opt'<g~cj~<j;~'it;~ <€I",W '. " ~ 'lit, 'lK <€It'w, ;;it ~ W ~ 'IT 01fi'J<f;qf{°Il%lM <#tt' 'IT >,,'.~l1~iq,{j' qiQ«1If4a-<pt,'.~ .~'.'~ itffi rorrt; i'til~ <T; mm, "'~FolJ ~ ~~ ~'i't;;ftiiiit:MtI', . '. '0'. ..... ' " . .(5) ~.<ir4 ,'l!W::.,''IT 1T<i~, itR Wl'l<f; ~,"'~ <f;~ ,<iF<!

~.,, ihl{~;ll'1" ~::i~' ~,"ir4 '~' 'Ii lfoi'l'li tpf"m ~ ....RJffi f'l&2lij){O I 'IT f<l;ir7]il fil;B\ '3l "'11~~'1 tf{ ~ m <j;~. \Fi'1 m'llf{ <j;. ~~ci1'''il:¥'f#~';;ffit<R", :3ltrr'~,'~.~~, ~ ~

..~. ~ 'IT,1T<i'Rm 'R'llf ~' !WIT ~1'" ,". L-_~ .~, " ~.;_~l ":'~~:. ,';;,':::. ':<~ '.~;: .,-;.~:--:; -;i." ;,:,"';.:-;-'-',:"~'I_~:~.(,~>.;~..

:,-,:;,. ;. :,:'::r."3 "r~ ,~t,-l~..",.'.;;'~.,",---';,,;.. :~,;t'C "7,_~ '".. ,."-.,'.- __ T;-,'. 'f:'"" '.

i':-:i}.: f:" 'r'., ,r;" ;~ •• ;;-.:;it-~ .:"i:'~:'~':;.

~"::r:~:I~~r~r&'9.~~biPft,cdi'~It.,.., (~). ~;;' " .",~ '{:\~&l~~;ij)I~I'<1~fi" ,,'" . ,(~), ~;,H~~;:::""'':' ," .

(IT:) . ''1qIWl'1, f>li'li-~t:(Ci.~ t:(Cigp[ <m'lfOT 'liT tiitJl'lllljl;j; (W'l) , F:1~qfi'lE!I~,!''lit~ if<s i'til.~'~, orr fopqf{f.'l'l'ilam F1~qf4E1I\'1'1 , 'u;~~~fim:;me( I" ", .• '.,

, '. -

fiP"fqm~q10, <f,>liilml

)

.. ·'-

- } . .

~·

- I

;

·.·. -0Wlwiii l.~ ~ 24'~ 2005 . - ··. ~ . . . •. . . -- - 1... . . . ., > - • • • • • •

~ ~ ~ '~ . -~,,r·_ fc5 :~ : (fclj; ,~ -~ ;' <ift: ~ -~ ~~ m fcn; cii' ~ .H{l!R 0(~ -~ ~ =~w_:~ :~ ~-~ -;Jff ~ -~ ~ '6T ~ --r -.. - .-.. ,.-. ·:· ·-'"' _- - - ' __ -_. -

- (3) ~~-~- ~ --~ -~~-~/ qftulp, -~-- mtt ~~-cfil ~ '3ftz ~ --~ ~ ~ ~ c6" ~ - '6" . w;Tq it ·..wR 'fcrqrr ~ <Fi l=!T~ . ~' . zr~ f2l:i~fcle4lcl~ cfi cfii44ftfic( <TT- J:J~ifcu.n~~ ~~ err. ~ ~ -c!Jhr

. \, i'f4T ~ - qt -,~ :,~ ·:zj ~ -qaj" -~ '-- ~ - -wr----~~-~ c5 ~, . ·._. rc'l~cJfcliil~<-1 --.iTT -~~•crr~cfil-=--~ -~ --~ ,-~ cfj -~q~~ ~ I .,,

" 1- •. :- ; }~ ~-- .· !·•- -~·9Tif~0~r::rrn~~r zj ·iii%1-\1-¼' ~ ~ ~-~-~ ~ ~- ~ ~,

,. ·_%T;-~Bi1~~: u~r't1<4I1{":~:Tll°t1l-J~ ~tfu ~-~ ,_ c5_.· '3=f~-~ --i~ 1 '~~)· ,,~~~'.~,; ':~~-~;~;~,;.~-~'~, .. :.·ft;~~ qiu - ~ . .:· ~ -~.-~ ,-~ ··m; 'vll ~ --w ~ 'in" u;TtI--~ -·qR0 nXJt<1(<1Y. ~ ~ <TT .

-.:'·._ ---~~ :,:-,::i1~<h~t:ftj~~:a;:~¾l~1~ ~--~~ .~:~~--~--B_9_~_- cfi ~' _ __(_5) _-· ~-- ~:~.-~<TT ~~, ~ W!1f_ :~ l~, -,-~frl1f4qfu cfi··;tjXJ.ltfH ,~ ~ '.., . '·. ' qj,t,W~ ':. ~ j> ~ ~C,/~ ;'-~,---' %-rt '·-q'fN~; : aj- -~tfcti Jpt --~ -~ ·· fclillt . ~ .,,

:; fq~cf5{ 0 1. ·<TT ~ 7]Zf M ~~ic'tC::'i ~ fcrcITT" ~ c6" ~-~ mffl of) . ~i:-~": ~(w~---~ -ci{·~:· ~ .~rcffi :~ .·fli.i~,-. ~ ~ _aj _ ~ <TT .. :ITTr<R &JU &1cf5T '3'.lj/-\l~H' fcn<TT ~ 'f ·. _.-.- -· -

. ',:/ ~it .. ·-_ \:~ -~-:·:\:. ',;:_\_:!-~. tl,_;. \~:-_~:\.~?;·:,\;~;; =:::.5 :~ . \'/ 'j~ • . • ·:-:: .- - • .... ..:

38 (11)

'~,_z,lF;•~f,1 11. , ,_·.:_(}) :~ ' B~~;/4·:··~.:~i~~,:~.;~~~-~@}~4-:'tpf,~®1.~~Ri-~.-,~- '' . . ·_ . j17;_ '~Bit ,(2) ·, . ·: _aj{.\1_01cif?l, -~ : ii(~. ~1Ei(("qf ~~ciREfr~4 ~-~l~~lj WIT ~ ~ M ~ ii ~1f<R1<ii --- • -'JqRif~t ~r'm -~ ~c3~;"~=t-~~-J1';11 · -~ -Fci~cif4ia1efilj ~ f.om '41 ~ , .·., . . ~'/41it ~-'~;ir• ·~ ( ,, ;" . ~. . . ,.

. (3) .. -~~ .:_~ - ·. ·,,.; .. ,. ·,::. - •. ·:;:~. : " . . . (cfi) -· Fcr~~clfcltii~4 .,cfi cfil4~,GI ~ ~ -~ <i:ft · ~~ m ,.iffic.hlD rf1TT ~ • . JITt . ., ---~-. . . ' ,. . . .•.

· (~) --.~~Rt~-~·~ .--~ ,-~ -- ~ "•-~~ ~-ss· ~ ~ w,™-~ -~ cf5 -~t.fR.'}1fl __ ~ --~ ,cf5-~ ~ -~-~ fcr~ctfcliQIW1 cf5 ~ ~ ~~ ~hmt~ri( '~;•j~tl~q· "im ~ -'qz '•-~ _it ·~ : fco<TT_ m,- 9;if4'cll{ cf5 ~ - -_ ~m cl?{ -~ -- -- - - -_ • -- - : . _.!. -

23mm EmEE. EEEEEEEEEEEEEEEEE EEEEEEEEEEEEEEEEEE EEEEEEEEEEEEEEEES E the EEEE EEFEEEEEEEEE. E .. .. , EE. 3 £55“.ng EEEEEEMEEEEEEEEEEE EEEMEEEEEEEMFEMBEMEE .3 EEEEEEE E. .3; . .EEEEEEEM. EEE EEEEEEEEEEEE A V EEFEEBEEEEFEEE V . ..EE. A V mEEmEEE EW: MEEEEEEEEEEEFEMEEEE EEEFEEEWEFEMEEEMEEMEFEE» EMEEMEEEFEEEEMEEEEE..§L EEMEMEEEEEEEEEEE.E: _. mEVEmEEEEEEE EFEEEMEEEEEEEEEEM... FEEEEEEEEEEMEEEFWEEEME . EEEMEFEMFEEEEEEEME E _EFMEE5EEEE@EEEEE EFEE MEEEEEMEWMFBEEEFEFEEE . ﬁEMEmeEwEEEEEEEEEFEEF .EEEEMMEEEEEEEEEEEEEE. EEMWFEEEEEEEEEEEEEFMEMEE @ EEEEEWEMEFEEEEEEEFEFMEEEE EEEEEEEEEEEEEEEEE: 3E EEEEEEEEEEEEEEEEMEEM EEEE EEEEEEEEEEEEEE EONEWNFEM EEK. . \ SEE Ema. En .. .3 EM?! EE E

(5)

(4)

. ,

~~,~24~2005

- ~,~ a1R~rm f'lffifCld 'l1{ M :- fq~Clf4a!ct4 if; Mofi "llQ"ipm'll f4~qf.'talct4 if; M ofi ~, Bfiif<l 'll f.1<w:r 'Iil, ~ 7T"" 0 ~ ID\T 'll ;mill "lQR l'lJ4r 'l'l1 %, ~ ofiW.~ '!it, oft ~ >311~, qftf.Wi, "l~ 4T .~ if; ~~ ~;<IT . ~ >m1rorU, Bfiif<l <IT M 3'F4 f.l9;T1l.'Iil ~ ~ 'h[~qlR><il'lit, oft ~ am qm-14 9il;,t[qm (7) if; 31'ilR ;m ~lm 9il 'It ~, <jfc;'3"fl'5T ~ "Wl1'lFf i?T 0fl1< f<l;.W 'h[~'IiR>4i f4"~Clfc\E1Ict4if; R>m. 'l\ ~ m :51Wl~ ~;

.... ~ ~ ofi itm ~ "'liB if; .'rf qe; ~ >311~, >I11ti'h1{\, ~ <IT R'hT<:l.'lit ~ m"l m if;. ~ .~ m f<l; itm a1R~ q«j '1 f<l;<rr~ ~ ~ ;mif; m. ~ -'<toiq if f4riRi< f't;t:( '1J:("Wl'l. if; ~ ~ m"l .~ Ofl1<,m qe; \R1 "IT. ~ ~ I

(5) ~ ~ ;mm (4) ~ a'lQT;r 'lJ1~ClIR>lj'j'lit .~ 'lJf<I ~. "'~ . rnful <'!mIT~ m qe; ;mif; Wiq if ~ "l1'Qf.r:r1, 4T ~. if; ~ W. ~:lT'l1{ ~ ~\i[ f<l;% f'l~ClRlalct4if; mer if ~ ~ '31n: ~. 'wlir\ W:rr 'T4T ~ 3Wr:r it'll,

(6) ~;,qffq ~ "'liB 9il ~ WM"II ~i5 ~?'<'Aj{"1"if; "lUr'jP. il'll. . . .

(7) .~ W ~ "'liTm~ on ~"lItif.WL ID\T <IT ;mill ~ ;m m 'Iil;;rrct I . '.. ~ 'Iil ~ ;,qQRl (2) <IT \31l'llU. (6) if; ;;'QR ~ m "ffi'1fu8U a11~ ~ '1J:(s11WP['hm if; ~. if >r&ml 'li'i it 'li'i <fR ~. 9il

. cntW:or (t[;m) if it ~qqfcr ID\T "ljW\ if; ~ if; ~" \f"!l mtR if; 'l\fl1~ if; ~ 9il ~ 1 ~ ~ m Bfiif<l IDu 3114[14<1'fim '1J:( ~ if il ~ am "lj'ilf?<Ii- ~ 0!If'Rf f.'r9J'm>lRl'Jild q;"f.'r if; ~ . ~ "'1 i?T m ~ w ~ Bfiif<l il ~. a11mu i:MJ M:

~ ~ ~ ofi f<l;.w:rl P \f"!l "\i\9iR it qWr~ q;"f.'r if; q~ ~ ID\T f.'rT!G f<l;<rr~. . . .' ~ l[<li Bfiif<l f.'rT!G ~ fomij ri"iRiful<1 ~ WI, ~:- 'lil~qftq<; m a:r:l~ M 'T4Tl[<li0!If'Rf, ~ "!ffi\'r:r ~ m~ if; ~ 8U ~ l[<li 0':@Kl, ~ m "I1"If.le;fua f<l;<rr.'T4T«'li ~, ~ ~'<WI dlN<1<ilif "it «'li 'li\ ~ "'liTa'l~ ~ 'fiMT.

) '" '. Pc -'-. ~'"' ", '";,t[qm (2 co ~ ,ffi11ffi lnOG q,Vf q, i\1~ <{l\'iUi.t..jI~i,"';/~~~~l1,;3i~1~ '..;":!~ ~ -.

"1'ffiR m if; U: ""Iffi 'rf 'lil"'\ ~ (j1':f[. ~ ~ ~ fum ~ . if; a1~ 'lit GNt-~ '11"1ri;U~IRl~1'li\ ~i5 ~ .wmm ~ '31n:~ \R1i'f it ~ ofi <IT ffif ~ <if{ if <gctlltiqRl9il ~ m'<! it't if; «'li ""Iffi. if; 'lfuR itm q;"f.'r if ~ ~, m <gctlltiqRl ~, 'fl: M «'liin ~ dlf<fu<il "'liT'll'1 ~ 'l1{ M.' . foRfl ofii)jt ~ '''lil, oft Rl~Clfilalct4'<IT M "I~[fili'lI\'i4il ti~ ~,~ (2) if; "l'<l'R Bfiif<l if; ~ f.r$m 'll '11'if.l=e:~I<1~ l'lJ4r ;;rriMr. ~ ~ '](';'l <lit ffii't& it U: ~ if; ~ 4T ~ am .~ '1J:( 'i'l1\ ~ il ~ i)jt '31n:Wl4 if; 'lfuR <1T\Wli\>RW' 'fiMt.

(6) <@;. ~ "'hT<"i!.it % ~,oft ;,t[~1\l (2) am '1f?;<l9il.~ ~, ;,t[qm (5) if filf.1fi!"C <lit ~ ~ if; 'lfuR <1T\Wli\mwr q;"f.'r it ~ ~ l ill ~ l[<li 3'F4 ~ '1f?;<l ~ fomij .<\R il:il '4f<R1., WI, on

(&)

12.

38 (12)

. r ~J:;-; -;;;~- t".. -

38 (12) ~ ~. ~ 24 ;;r-rcm 2005 -

. (4) ~.~ 01R~ ·&m fz!Jlfcla en"{ WPrr :- . CC{)) fcf~clME.l!0ll ~ M -~ '3TT~ ~ fcl:ic1fcie.J1~4 cfi 00 ~ ~ J ffRfu

~ ~ -<fil, flrOO yr- ~ - ~ -~ ~ - ~ - -JfqR M ·~ %,

12 .

fqj;Jf 'Jfi ?rm -~ .fil, ~ ~ "11~; qRf.:lllti, 31'~ itr -~ c6 • ~ i; itr .

(&) fcom mT~, ~ ~ fctm 3R A<fiT<l cfil ~ W cfil4cllffi41 ajr, ufi. ~ &RTqfU-14 ~ ·'31lmu (7) i ~ ~ ~~ ~ 7lt ~. ~ ~ Zffi . W,ITtJ'Ff m irITC; Jc!) . W cfil4cltm41 fq~qfcl .t1 1i.1ll cfi ffi<-11 'Cl\ ~ :q~ ~ -~l

, -~ ~ ~-itfIT ~~ ffl cfi -~ % ~ '311~, }i lRl01D, ~ irr ~ - cfiT % cITT"T m cfi-~ . ~ <WIT rcn ~ '31K~ ~ -;:, ~ ~ ~ ~ ~ am -~-~ii- ~ fc!PlRisc ~ ~ ~ -i '4'tm

- ~ cITT"T :~ ~ , m % ml' 1R ~ m 1 (s) '3@ ~ ~ (4) c5 '3:r<ITT' <h14cu~ll1 . cfiT -~ ~ ~ - '3i~ ·

tTTfu, cITTill ~ €t % ~ ~Ci if ~ i3'.fl~, '1T ~ . cfi ~ ~ .

~~ -en"{. ~ ~ Jcf)_ % ~:/clli.1~1<-ill ·ci3 Wf if ~ ~ m ~-WfiR ~'ll<TT~ailwr~. . . .

(6) ~ ~q ffi ffi ~ ·m SH-~ltl'3! cgiii tRJqRJ _<5 ~~~_{01 cfi ~~ ~~. . . ...

{7) . -~ W -~ _9?T ·m ~ ~ ~ i3'.fl~,- am ~ ~ ~ ~ ~ cfil '5ITTt I . ' .- ._,, .

(1) ~ ~ ~ ~ (2) !TT ~ -(6) c5 a:r~-~ ~ BI1JR1 &RT ~efif@ ~ ~ ~a1Plc{5 fuim. c6 ~ -if ~ EfJl, ~ Cfi1i ill<, -~ ~

~ (~} if ?f. ~m &ro "~ c6 ~ i ~,, ~ :mwr c6 . -crwf~ . * tf~ cFl' -- ~ I -~ <ffe;- ~ ~ &RT i:R~,1-ltRt! -~ ~

clj™41 if "B ~ &RT 3lti,<n§a-.<it{ ~ ~ __ }lfu•J~d ffl c6 ~ ·

~ ~ m w ~Jflqfa w ~ ~ it ~ . ~mrr iMr WB1IT: · ~ ~ ~ ~ Jc!) , ~ ~ -~ "ffic!R it iruir~ w <Ti

q~~ffif P-rn-=~~- . ' . "" o..:> . , 1:::;"'1 \ J

(2.) ~ tzcfJ ~ ~ m ~ F19R!Rsla arfcRf ~ ' ~ :- (~) cfi14qRbic:. m '3fj~ fctl!T <r:rr ~ ~. · (~) ~ ~ tlcbTfic&l fucm ~ c6 ~ &f{T ~~ ~ cZjfc@,

(~) ~ mu. ~ ~ . <r:rr ~ 2.lm, ~ ~-~ oqfcR-lqf if it~ cfiT 'fffqm '4,r '31~ RTrn <R7TT.

(3) ~£ITTT (2) <Ti ~ -Bflim ~ 0ff'(~ er, f~¼ t,11;:,,r11, 'is, ;.:i ½,: ~s,: . -r.1 ~ m ~ U: 1-j"ffi ¥ tfif4 ~ ~ -~ ~ ~ f~ 9R"l·s . . c6 '3,&re c€t i3f\R-~ .-Jl~f.:l~~!Rl4l c6T ~ _cfi ~ ~ -~ -i3tR ~

~ B ~ ,ft <TT zyn' ~ 51ft if cg<11~qfa .cm ~ >TR'f ~ ~ lZcfi . .:,rn.

~ ~ itm ffi if ~ ~' m ~ ~, Tf: M ~ .zj ~ clJFffilll qjT ~ ~ - en"{ M. .

(4) FcBm m.fyR~ :c€r, ~ fcl::tc1fcli;i1w:1 m ~ irn1fcla11.1ll it ff~~, jqmu (2) ~ Ji~ ~ c6 ~ ~ <TT ril~H~~I~ 1iI·~ ~-

(s) W!m ~ ~ cS ~ B E: tRfIB i sflcR irr ~ am -~ ~

'rITT ~ B ~ ~ ~ wr:r i ~ cff@c{jf ~ ~. (6) !@;· ~ cfm.UTI . B ~ ~,'7f1· ~~w (2) GRT. ~ ~ -~ i , ~emr· (s) .ll

Rlf.1fe:tsc ~ -r{ ~ <B ~ ffi@cpf mwr cfiB it ~ ~ %, m ~ ~ ~ ~ ~ m ~ -·tlf'f ~ 64fcm . . m?r, urr·

'-.

...

- - I

2%: @ Ecwmmﬁgmvxgﬁvgwﬂgvﬁwrﬁxmﬂa MaEgumwﬁﬁsﬁﬁggﬁﬁwgwgwﬁmu .EwggmgwgwﬁwwéwwEWVE EEEEEEﬁEﬁaEﬁEEE .Egﬁgwﬁagﬁﬁgwﬁsig Ehmgwwwgﬂggﬁgﬂgﬂﬁhﬁmﬂﬁuﬁﬁﬁﬁ ; .EEEEEEEHE EAEEE_§§§%%¢E§mEﬁEEw .E®¢%E Eﬁgmﬁﬁﬁgﬁﬁgﬁ %%E%Eﬁﬁﬁ%g.«%ﬁgﬁ AEEEEWEEségEﬁEHwﬁmEE w L69 guilty/m. 2w. wk 3 E Egg w 3 Egg .Eﬁmamasﬁgﬁﬁwmwﬁawﬁmméﬁq EHEEEEEENWEEEEEE NVﬂwm ENE Foﬂ cgﬂa 33 E? . ‘ .EEEEEEU «EVEWEEAEEEFSﬁwﬁ w; ”EEEEWwEmwﬁEgﬁﬁrmeﬁ aft? CEIEE 3w$.§§§ mgag mg EEEEEEMEEMVMWE. EﬁEwVE wEEAEWEﬁEVMﬁﬁﬁﬁAEVEE aggro 2% Eli? ciém‘wmpriaguﬁﬁﬁwryémﬂwws Eﬁgéﬁmiov.gisgﬁgﬁg EEEEKEEﬁEEEEEE ragigﬁﬁmggugmwgg muiaamwygwﬁmﬂgv 2;" A . .5 5% E E, E Eu; 3w t% “I; 59 m E Mm axial mm & Egg» E 55 yEMrwmmwwwﬂﬂﬁhrEmemmEEwmﬁmEmﬂﬁ wE$EEEFE§EgE¢EEEE ,EEFEWE.EW%.EWF Ewnwwwrwﬁwmwﬁmwwwﬁmpﬁwgﬂﬂvﬁawﬁﬁw EEEE&EE%Ew @gEEﬁEEEW NE.EEEE§E$EEEE%¥E .. HEEM Egg,” «EEEMEEﬂEﬁEEW Eﬂnmvﬁﬁﬁﬁmﬁwsggﬁzggﬁ 5 @ EvEEgﬁEaEEEEW “Egg 3%.?» wﬁaaﬁﬁasgﬁbhﬁawﬁﬁﬁﬁ E.E§E .WE.E%EEEEMFEE5R LEAMWEE %.E%%E@EEEEE%E%.EE . -HEEEEEEEEEQ g E E vv-V 3 d 88 E «N E .E%

- I

- , "

'F<t~qM'1I~'l 'IT ~ "Iiilfcl'1I~'l -Rfrm ~l t:«i ~ ~ q;hf FlRif it C!'b i€t G1m if; «i'! if ~ F<b4T ~, ~ >l'bTt ~"lWc! <5t ~ fili1ffi ~,1JO'1 'lit moo it 8": W<1Tii' 'lit ~ ,;; ~ 'IT W ~ ,'bTffiCllq, ,~ Mi fcIPig"" 'Iit"W(, ,;; ~ <Wr CLJRl<i'l1,'liT ~ mwrml ' ,

38 (13)

5',fR ;f,IJi,,,f"P,i 13, ( 1) , 1- ~I ~~t(lt,l ~J~~~qfct

(7)

I q'~lqf~.,:m "jwf, q~ q ~1 (2)

)

<JK \jq'lT{T (6) ,;; G1<frr 'lf6cr 'lit '~ tlfiiFcl \jff ~ if MH 14"" 'lit ~ ~ ,;; '~ ~ mwr <nB if G1W!iOI W % cIT~, l'Ri1 .n ~' <>Wffl'lit,"fvffi ~ ~ ~, '"U"'l m i/; 'W1~'R ~ ,;; <.'i'! if ~ 'l1{ wPrrl ';, ~ M~qfcl'1l('jil 'lif \[u\'bllil'b ~ J1l1i'bm $I'll ~;mqit \31fflf~ ~ WIT ,;; >3Rl f.rcflR 00 ~'~ m qo[ 'lit ~ lll'i'f itit, ;;j'r.n ~ €t; qRH'llff ' ;mr fcImr 'lit "lJlMt I ~ tiI\ qo[ 'lit Gjqjq Cl'b 'K ~ ~ m~ ~ it ~q;rqfqqT ,;; f¥\ ~ 'bT '*I ~ N>rr ',. ,

~ \3Wlit ~ 'lif -3l'ffiR it "fA 'R .n, gj 'K tR <1~ 'ail;', OR! -wrr ~ Cl'b Mi ~ ~ ~ '1 'b\ fe:<rr 'VJ11Z~,gj amI 'K 'm;o;r '1 'l1{ ~, ~ <rr>''bfW'lfl:l F<Pm '4t ~ if 19: 'iffi it ~ ~ ';'1>11'/ ," {3) <JK f'Rll W1'l (jJ '41~">'1f'l;<rr "fA ~, 'IT >3Rl'lT'~, W 01Rr, ;;j'r Mi 31Nm

W1W ~, ~ ,;; '!~ 'fi~IRiqfB1'lit' ~ ii<fuf it Mi ~ "t' :- ('Ii), ~ -31RiH~"1 m 'IT \ffiif; G1<frr im 'R ~ ,~ 7J<! l'Ri1, <rntcir

'lif ~m if 04Riq,"I~ ~J 'IT (w) fcI~qfcI'11<.'14,;; ~ 'R ~ >f'liq ~ 'lK'1t iffi1 if <wt l'P4r ~,'IT

.~""'"(:iL..~fq~qfcl'1I~4 ,;; <614~lqr 'bT >!<II'! <nB if i3lWlef ~ cIT~, ~ - - <f&1,';;, ''W'~ .n Mi~' ilit ~ 'lif -3l'ffiR ~ sJ1ll ~

ffifum ~ m, ~ '''bT\''if 'hi firqiOy' WIT, ,~" it <rr>#1m 'b\ wPrr f'l; ~ w mfusr it>;;j'r Mi ~ if fcIPtfil"" 'liT 0lJIZ, 'lG f'WT ~ I

(4) ~ (3) ,;; G1<frr 'lit{ ,~ M (['b qTftr~ f'l;<rr ~ '*~ -3wrrU 'liT fcI~IR4i, ~ 'R'f'l; w ~ 'bT'~ UfFIT lOIfulM<i~j ~'lit ~' ,~ 'b< -e:t ~ ~ G'<IT;.ffi lOI«11M<1~ if; ~ ,'bJ'\OTm 'bT, proTfu ' J1Cffi\ ~ ~ fe:<rr 'T4l ~ I' ,

(5) ,~(3) ,;; ~ ,;; ~ if MHK"" 'lit ~ <1'Tfusrit <rr>~ ~ Mi ~ .:...r-~ ~ f.\-- ~. -~-,. .:F~:rC";-" . .........-'--.-:-:r n..-r:< -':\ :- I~_'_ . ~.;l'''l\; -j ';c .••. \'~d.l 1'.,.:1. 1::, ~.:;\ 87'. Il\l "'j "j' .•• i\C,\1 '.-i .;~ <1-11 I

(6) ~, 'lit ~ \ffiif; ~, ~, Wurcrr';;'bJ'\OT <IT>3Rl ffi"f it ;nm 'K ft'R1 ~ ,;; ~if, ~ ~ WRr 'lft fil4ilil<i l ~ ~,'* ~ 9ir ~~ 9ir ~~4T~~ ~ ~ ~m~Qqffi m im wi'IoR ,;; f¥\ "fp:[ f.ro~F<b4T'T4l f'Rll .n tl'br4' 'lif <j'bl'll ElJi}( ~,;; «i'! if im <1'Tfusr(['b 'l5f4 ~ 01<1O'b Mi qr-{r-12 9ir ~ (1) 4T 3'<<mT (7) ,;; ~ f.rTm F<b4T'T4l ~ amI 'K 'l'1Iff'4Ri lW'l 'l1{ ~ :

" ~ ~ 3'«mT ,;; -31<frr ~ M 'T4l ~ 19: ~ it, ~ 'b1~lqRi ,;; f¥\ ~'11lt WIT 1 '

";-,'-l!" '~l 14, (1) ~, fcl~qfclal~'l 'lif ~ 'b14'blfl 00 form ~ ~ 61'11.% <wt 'lh"'<1 <1'll ~~~ Cf<!!form ~,'lif ~ ~ ~ -31<ZR!,G'<ITfclN14'1I~'l ,;; ~ >3Rl I"i,~ mfQ'bIR<If, ~ 00 ~ 'lif, ~ Mi, ~ tro<l ~, ~ m, '%

F<r~qfclE1l~4,;; f'Rll.n lllN'bTfl, 'tifi1Ri' 4T -3Ff Pt'hl4 ,;; l'Ri1 .n ~ if

;

::\ - · _H'~ffi :f,1 3'~~f¾'.ii 13 .

I - ~ I l'icfl il ~Jfi ~1'11lfrl

!ih1

' .1

- - i .

)

) .

i ,

(7}

{hilfP I~ ~, ~ 24 ~ 2005

· fcPMfcl~1~Jl~ zrr ~ ~~1l4il 1wl if ffm · 9"ITT- l ~ ~ Rp@ ~ ~ ~ -{ftp zjr ~ <B ~if~~~, ~ WPR-~ <811{ Bfi:ffu i3ffi_1Wr ~ -~-~ S: _~ c8 ~ ~ '4tm ~ W ~ .~1r, -~ fco fc!HRcc <tr ~ , c6 ·'4RR ~ ~_ffifitj'i ~ rnmr ~ ffl ·1 . .

aj?; ~ (6) c6 '31~ 1Jfucf c8 -~ tfferfu ~ ~cTTU ir ~Are.be ctr 7Tt ~ cfi -~ mtwITT mw, ~if~ w ~ m ~, M -.n ~ ~ c&, -~ % ~ m , -~ -~ iFi 'ffilli "Cf{~ i5 ~ li~cfit~-1 '.-:. ·

38 (13)

(1) · ~ fcl~cjt4E1IW-l ~ i 0Icb!fB:icb ~ J'.fT~ i)ll! ~ ~ ~~ Qcr 00 cfi ,3Fl{ ~~ (!'l!T ~m -~ "flmT 91Sf c8 ~ mq irct, ijfi" ~ ~ "ITT; qRHllJ.JI . affi~c@~I

(2) ~ tiT{ ~ -~ '3Tcn1l -~ ~ <TI"{UT ~ m % ~ it '3'.!T~-~~ i ~ - ~ <BT tlT-l ;,m "WIT _ .

1 . . . . •

~' ~ . . ~ ~ ~ cfil '~ ~ '1fR "Cf{~, -~ ~ -_ tf(~ ~ --~ - WTI ~ ocli .fct ~ ~ ~ 1 ~ w:ir -~ ~ -~ ~~ -~;er~ ~ , ~ % . cfj@]oJtr fctm '41 m it§: .:m:r _ir ~ ~ #rn·1 .·· · .(3) -~ -~ -~ .Jl~lcic.'i ~ .\JfR "Cf{. <TT~ ~ -W ~ , \iTI' fct '31fcf~

·wmt ~ , m <fi i:r~- <3i<r1,~qRJ tfil, ~ ~ m fct? ~ ~-:- (9)) · ~ ~RlPl41i m <TT ~ - G:rqt-;:r i3n i:iz ~ -~ ~ M . ~

t!1r ~ ~ _ir oi:iRl.rJ:il.J_ .fctrrr· t-, -tjr· ("&) f2l:1cJfc!E11~4-cB ~ 'it ~ ~ ~ ~ ~ if cfJr4 ~ %, . <TT

. _ (1) __ c•·c!fi· Ff:/ctt4E1M4 ~ <614<M1ttJl'. · qjf ~tf-ffl if ~~ ~ _ill ~qqfu, ~ ~ ~ cB --~ -~ -41 ~ --~ -~ ~ cfil ~ ~ s13TT ·l- ~ . ~ -~&RT,~ -~ cfil ~ -'WTI, -~ .it % ~

. cR _fflf fclj % _ w ~ ~. ~ fct5 -am ir fclHgcc cBT ~ . tic: ~~I

(4) ~ -(3} cfi '3'.ftTR ~ -~ cf9 cfcfi qnm'·;,m ~ ~ ~ -&f ®<ITU c6T fcrftwvrt, m "Cf{· -~ w ~ cJJ( fcljzj "!AT >1 tc11Pcla ~; ~qf~r tfil ~ ·

· ~ cix· ~ ~ ~ ~ ~ >lttllt4ct ~:/t ~ ~ . cjmUT ~ <BT · ~9,cRi . ~~~~<T<TTil . . .

(s) . ~mu (3)' c6 ~ i5 ~ ~ fclf.iKtSc ~ ~ m-fusr "B. % n ~ fco ~ ~ ~ ...,.,-,. I=+- "' - '»-,-·;:,.,-;;re,~ ,,,....,. •-,-;,- · a; · ]- -· · r ._1 '·u \1 ~ '/"\ . . 'il ~l 1:...;._11 <: \j-;l\ :!:>~ l\ J "1.1 'i"\ I\C, \ 1..: , 1 <-i l I '

(6) ~ -~ -~ ~ ~, ~' wrrim cfi _cfiITUT llT '3F.f_ ~ "R ~ qc:: ftcRf ~ c6 ~ -·if, -~ ~ fWRf ~ fl~Rm . %, ~~ 13m· ~ ~ c@ ~ ~ ~ ~ i -~ ~~ ~~ ~ i m ~m &RT ~ ~ c6 @it ';[R -~~ -~ ~ fcnm . '4f ~ <BT, ti<hllllt<-l~ ~ -c5 ~ if i3n ~ cfcn .cm4 ~ ~ ~ fc6 qru-i2 c8 ~ _(1) <TT ~mu (7) cfi ~ ~ fcttll '1<TT ~ m qc:: 4\tj1ff4Rl ~ qJ"{ #t ;.

·. ~ ~ ~ "Efj olf.IR ~ ~ <l<TT ~ t,9: ~ "B . ~ ~cb1~a~1q~= ct.~ ~ -qtt wrr 1 · . · .

'f•l \fP.l ,f.1 14 . ( 1) ~' rc1~cJrcltllW1 cfil ~ cbl4cbl<l &TT fcl-UT ~ ~ m'lT. % ffl ~~~ nm. oo ~ cfil ~ ~ ~ '31'9'.lGT, crm fcl:1cJ\qtt1a21 i ~ '3B1

. . ,. ., ... ~ ' ~, ~ ~ ~ cfil, ~ fclj_- GQ ~ <?, ~ Wlf. %

-. ~:lcJfcle.t1a~ cfi ~ -41 _ ~ , ~ <TT ~ ~ cfj f4lm -41 ~ if

2 mgﬁ ﬂaw ﬁg 5 EEE ﬁgﬁgﬂmﬁ uméﬁmﬁwaﬁmwwmﬁAHEEE/Agﬁﬁw E 2.: ggﬁEﬁwﬂEﬁESEWﬂEWmﬁF/EEFFJEV 5.13.1: E: E5 EEEEEEEQ EEW Eiﬁcﬁw _E@FE@E Emma"? mgggmﬁmmgmwgwmg «EEEEEEEEEENWQE ECEEWMWNTPEEEWWEEEEEmeWEEW A :27 .7 :5; I 3 7:5», if. a : ._.,,i A 0. & ENE? @gﬁwwﬁwmﬂﬂmg . _ m 5 Li: J .Eﬁgggﬁggﬁé 5mm gﬁgw EEEEEEﬁ ﬁyﬁwﬁﬁﬁ @Eﬁganggﬁﬁgﬁgﬁm 3% cg'di E55; E E Ewﬁﬁgﬂmgﬁﬁwgﬁﬁuﬁ ﬁEE EgWEEEFEEEEEg Em mﬁwﬁEEETEmﬂﬁw‘mmﬁﬁﬁm mgfgmgwgﬁaﬁﬁwgak Av SEEMEEEEEEEwEE E \ EmemﬁﬁmEEEF EEEEEEEEEEEEEEEE E JWEmﬂWEUJWFEUﬂp—wﬁr EUMVEanuJEE Egﬁﬁggwﬁﬁgﬁggggggﬂw E. . Aghrnwwﬂawgwmpﬂﬁﬁﬁﬂmﬁwwwgm Ewwnmggnmﬁmzwﬁﬂvwwﬁmﬂgmmgﬁhmgi Emelmwvuwwnm E:EWE§%EPE \ . ETEHEEEE \ EﬁﬁgwﬂﬁwﬁgggggﬁmﬂngFE 3 cm. A AEﬁmwﬂﬂPﬁ mgwwm 31.5%.: ETEﬁﬁWﬂggrﬁgEgmﬁggng Ebrmwmwﬁﬁﬁwa . EE.EEE%EEEEEEEEE A: \ .2:§.§Cw EH,» _Eﬁﬁmﬂw EAmEEwEwEEEEEmEEE @Eﬁﬁ Eggﬁmfgmgégﬁgﬁmmww ﬁgﬁﬁ»%%%¥%ﬁrgwfvg BEE E LEE . 29:me s». Evaﬁﬁw Ev w EFW ywﬁﬂﬁrxy FEE Egﬁgwﬂmﬁﬁﬁgbwmﬁmﬁggﬂﬁw \ PAWEFEWM ggmwﬁmmwwﬁmgﬁﬁwwmrﬂ Egambww m mwréww wEEEEwﬂ {If 92:; BONEEE Egg

38 (14) ~~, It-ii'li 24 01'l'rt\ 2005

_~ --&PI ~ <i'toR' 'l1f ~ m, ~ err;- ;mi'! 'i<1 ~ 'l1f (fq TI'li ~ ~ ~'II i3f9' a'lll'l; err;- ~ ~, ~ -'IT ~ 'l1f BO:t'l '1 ml

(2) _~ ~. 'lWlT ~ "'l1f "*" m I'l; ~ -m~, 48:F14'iT, ~~ ('f~ ~ 'l1f Pi'<ll~~ "lj41\'1'1 M ~. ~ '*' \3i'l ~ ~ if; lWl ~ ~ ~Wre<li >lJ'{[m-.n 1 -'

(3) . ~ 'lit 'lirt ~; f<mr~ if; \l'lT fcJ~4Fciai<.'I'1if; ilit_ .:lFl mfl1'lilft1i1, . tll'iRlii1 \l'lT f.'r!;Tiil. if;, ~.I'l; % "lUR! ~, ~.~ 'lit -. M-% fcJ~4[qElI\'1'1if; fWt .3Fl '31R1q,ltI 'lit ~ e >It'lI41Md <g MI' .

(4) ~ ~ if; \1'l ii 9% MI' ~ ~ m <& m ~ W'l. 'lil 4'11i'l 'iii ii\FlT ~. %, <it ~ W ~ 'li'Mr ;tffir F<li% --mq~ wrn '*' "d?'!~, 'lZrrWr, 3N'ft 'li14,m?1 'iii !Wi ilit .m<!'lirt't,~, tlftrFcr 'IT aFl Pi'l1flJ 'lit ~, ;;i\ I'l; ~ ~ ii ;m ~ if; mG ii 'liI<l'11ifl 'fKdT : -

~ ~ m 'lit <& 'li14'1I$1 jt -Fci~'1Nal\'1'1 ffi"'1 'll1' it -m1r<n ~ if; fW'i \'l>ffi ..n3llGffi<Zl'l~'1 "1'1"1'& ~ m 1

~ ~ '*' ..n I'l; ~ ~ am 'lit <&. MI 9%_~ fci~'1NaI\'1'1'lit WIT ?i if; I'l;B\ ~ 'f{ >f"ll'f'Sf\'1<l\ ~ cmt 'iJ;m 'czWm, \Rl ~ it, ~ I'l; \3i'l MI 'li144Ii'1'lit ~ ~ <&' %, <1mW! -if; 'lffiR m-~ 'lit ~ ~ 9?B 'l1f~m :._ - .' ~ ~ ..n ~ "~ 'l1f ~ ~, qftH'1'il, ~, it fimER 'IT ~ it *if4\lc.~- fi,'f{.~ WIT'

(S)-~ (4)if; i3l<W!m'lt >lJ'{[ iR.'f{,.~ ~>llfE1'li~i], _wmr 'IT f.'!'liI"lJ . , ....:...~am 'lit >& 'li14'1Ii'\ 'l1f ~. ~ 'fKdT ~, <it err;- ~ ~ - ,'~ 'lit ~,~ ~ I'l;;m'f{ FolR~ -3if<r:!ml-- - (6) ~ (4) if; '31<W!~ m'lit ~ ~.~ ~ am 'iii ~

'li1441i'1n ~ ~ Cl'li 'lit err;- \3WlRI (5) if; ~ ~ .m W;~if; >11'<\ iR 1ft ~am ~ ~<g~. <& ~ 'IT ~ (4) if; m

"-: ~ if; i3l<W! ~ WI ';;rf.'t 'f{ 'lirt ~ am i3i'lffi1 ~ <g ~ ~ ~ 1 (7) . . ~ ~ if; \1'l ?i Fci~'1Na 1<\'1 if; fWt' ~, wmr 'IT aFl f.1'lirlJ 'iii

I'l;B\ ..n 'li14'1ji'i .-R fci~<:jFcial<\'1if; ~ 'f{ ~ lfliTq 'WlI ~ t <iT err;- i3i'f.'t '1Jl\UT a1MRifuJi1 ~ \l'lT lWIOlT ~ 'lit ~ <WIT '*'

. . . ~ -d<;-:1-;-1I'(;m'lit. ~ ~ >m1r'lirt\, wmr 'IT aFl ~ 'lit ..n ~ ;;i\ (fq i1'O 'I"Il'l~~ M ~ "i3f9Cl'li I'l; _~ ~. am 'If{f-ll 'lit ;jIl4TU (4) if; ~ FclRr~ ~ "'li<:m ;;wrr ~ I

. , .;(~) ~ Fci"~4Fcial\'1'1if; 'liI<l'liII'\I41 'f{ tlfI'lP'i f.'r$pJj. WMT '*' Fci"~4FciElI\'1'1if; ~ if; FolR~ 'lit.>l"lmlffi <WIT I '._. . '.'

(9) ~ W aFl ~ 'l1f m ~ ;;iT f'l;qRPi4Jj"j, i3l~W d'I-lT FciPi '1ijj &ro ~ 'lit ;;ni:( I

IS .. "(1'i'llm '% d'lAi'iil fum ful if; fWt 'czWm 'lit~,~. FciNfc4al\14 if; 'lirt ~ ~ ~ if;, q<;'f{ ~ <:j1ij -R. ~ i3i'lTQ if; fW'i <WIT d'I-lT

- Fci"~<:jFciaI<1'1if; ~ m.f.1TRl ~ 'l1f tR'. ~ m f'l; % Fci~4Fcial\'1q 'lit ~ 'lit mfu;r jt W'II"4d: u: 'ffil 'lit 'lif\'1T"Iflr if;'.mn:- 'li14qR%,

, f<mr-~ \l'lT Fci~4NaI\'1'< if; aFl mr~ 'l1f 1J3"'j '8:. ~m\3'l\l ~

!iI~qfq~I'l'l,

'i\1 P-lI'RI if. 1.;If' ~f~ ~,~fil~l'.:, .

38(14)

-• -rn·~ -~ -cfif ~ wrr, ~ %~ 1:{c, ~ cfil('jqTiqi ~ ~ ITTl1T ~ - acf) fci5 ~ ~ ~. tWffer ·zrr R<Wr cfif ~ 1 it ·l _

(2) -~ -wif~-~ ~ <iJT ~ -m F!J ~ ~' 4l{fP.Pif, ~it -a-zj- f4f.lll4T cfif f.l"cil~3 -Rj4kFi Fnl!T uffiTT _ ~ '3TT"{ '3""B ~ WTivR ~ ~ ~~:/~mtomift I --.

(3) . -~ c6t ~ ~' fq-m ~ cfi, ~ fcl~qf4tlt{illj cfj im_ ~ mf~, _ tif4Rlifi ~ -f.rcwu. ~,-~ . fcJ) ~ 13:r~ ~' ~ -~ ~. ~ - % 19:/cllc!Et!W4 cfj' fc5m . ~ ~ c6t ~ ~ · SlfllllTIMd cg ml I .

(4) ~ ~ cfj _<l"lf it ~ w ~ ~ m ~ t ~ gBf. - cj-jl4~1&) cb1 '1IM1 ~ - ~' GT ~ W ~ ~ ~ f<n % -'3:rl9~'191 ffl ~ ~~, ~~fur, ~ cj-j14cll$J <bl ~ tm ~cfcnru, ~. ~ zrr '3FT f.lcnr:r ~ m, u,T fcf5 ~ -~ ~ -~ • ct wr<I if cj-jl4cmfl ~ : .

~ ~ &RT c6t <T-{ 6bl4cll~ 'B . jq:iclf4ll1W1 ~ lffi; ~ iffi[fcli ~ cfi ~ ~ ~ ~ ~ ~ ·c11:His!~ ~ m'IT I . ~ ~ $ '4't fc6 ~ ~ am <bl ~ -w ~--~

~:/clf4tll{illl -~ 00 ~ cfi 00 awRf ~ ~;s@ffi ~ cffil ~ -aifcm, ~ ~ ~, ~ f<n ~ w cj-jl4cl1&1 .~ ~ crr _<Tt -~, ~ wr.c;s ~ ffl-~ c6t ~ ~ ffi cfil ~ -~ :_ ..

-~ ~ '4't ~ --~ 9Jf ~ ~,- qf<H4l-ll, ~ , it

'ff~l:R zrr ~ B ~ --~ fi .. ~ :~ -?rJr: _ (s) ·· ~<ITTT_ (4) cri 13:rQR mrt ~ m ,-R, -~ ~ 511\tlcj-j~D, _'Wifu <TT -RcWT

~-~':!3~Y~ _ ·am <bl_ .f{ - cj-jl4cli~ --~ -~ --~ - W .~' ffi ~ fi ~ -~ cf} ~~ -,cITT7IT ~ fct . -~ -~ fc!Fr~ ~ fl l .

(6) ~ (4) cfi -31~ ~am_~~ cj-jl4cu&l ~ mr~ &ru -~ -~ cj-jl4c41~ ffl ~ ~ (19) ~ °% ~ (~) cf? _~ ~ ~ w;~ cfi ~ ~ i:rr ~ -WT~ ;,m -cg ~- ~ % '11 ~ (4) cri ~

. _ ~ cfi ia'.fqfI ~-~ -~ 1R ffl ~ &ffi '3Nffii ~ cg iU ~%I (7) . _ ~ ~ -cfi W{ if-fcl:tc1fcia1w-1 cfi fc5m -~ , ~ '11 aFT mr:r CB

fcfim '4't cj-jj,qtjJ_$1 .B tcl:/qfc:ltll~ll cfj ~ ~ ~ 5fl,lq ~ ~ t cTT ~ ~ cnf{UT -RMR!fula m ~ -~ ~ cfi'r ~ ~ '3lR d~jfll{ ~ -~~WT~, tWl'm !TT ,3:p:r ~ c6t '#f ~ '1ft GGI ~ -~~ ~ ~ ~ ~ CTCp fen -~-~ '&RT mu-11 CB

·. '3tTEITTT (4) <6 ~ fcrRr~ ~ ~ -K<TT ~ i I _ ,: ~-, -;(~)- ~ ~:/i:lfcilll<1ll ofi cj-jl4C{5Mlt-O qz ~ ~ -~ 3ffi ~~cJ~lll~ll ·ir)

_ .~ ~ fcffer~ cf} Wfmf@ ~ -I ._. . _ , _

15 _.

(~) . ~ Q;m .'3R ~ cf)[ WWI ~ un _ 1% 'qf{f.llp-il, "1~~ nm fclHll¼l mu ~ ~ ajct i

~ m ~ i;1C{5-ti<hl fmTT ~ ofi ~ ~ cfil ~.~n ~~cjf4@:1<l ~ ffl ~ ~ ~ cfi-qc:: qz ~ ~ it ~ '3Tc!T1T ofi fwt m crcTI ~:tc1f2t€.Jlc;,P.1 tfi ~ m -~ ~ cj-jT -~ • irTTT f<n cffi l?i~cJi?1ww.1 <fit ~ ~ mfu:sr it t111i,-,1rn: '£9: -'l:frff -~ ~ cri . ~ - cfi14qR%,

~ fclm-~ ~ ~:i¢lfcla1~ll ~ '3=Rl" mr~ cfif ~ zjt-0m ~ mr~

fci~qfcjl'jJ~ -

,ti t"-1!1R! cf, f~

cRfC!f~ ~- 31f,liw •j

38 (14) 15., 31111111111111, 121m 24 11111111 2005 .auﬁaﬁﬁnmiﬁmh 111331111 =1711, imgqeaﬁﬁﬁﬁmaﬁm wmhnmamﬁanﬁnﬁﬁanﬁm 11111111111131'1111111111214 Eh1_ , nagﬁﬁqa.mgmﬁmrnﬁn1hshﬁﬁsanﬁﬁnn, qﬁﬁnﬁfmﬁsh' ﬁnWﬁﬁﬁmﬁﬁwmmhmaﬁsﬁmﬁm mmsﬁﬁmmﬁﬁ1 ~ 1111111hnh21111111ﬁs11; ﬁmﬁﬁsaﬁamﬁsa‘ﬁwﬁhﬁmwfmﬁzh 11111111111111 Wﬁsnawnahﬁfamhﬁmﬁﬁﬁzh 111 Wammmﬁwmmmm1 nﬁaﬁqﬁﬁmhahéaﬁﬁshnﬁﬁnﬁmﬁshugﬁﬁnﬁﬁ Wﬁmnhﬁaﬁ ﬁwﬁrﬁﬁzﬁmmﬁﬁﬁﬁaﬁmmﬁ WWW,W-‘éﬁﬂ 111111111111111111111111111111 Wmmﬁmﬁaﬁm nhﬁﬁnuﬁnjwhwmﬁnnah 11111115111111: Wﬁﬁqﬁmﬁﬁmﬁhﬁmﬁwﬁﬁmhmw , 11111111171111 E1111 ‘1? 3114111 111111111111111111 “1111111111111111111121111111111 ﬁzqﬁ’mmq 11113111111 351311611 12111111011111 1.111111% 1111111111111, 811 Whmﬁﬁaﬁﬁﬁlﬁﬁnﬂnhmﬁnéh, 11111111111111 m—Wﬁnﬁanﬁnmﬁﬁwm: 11111111 111111 1111111111111, 111111111111 11111111131 ﬁshnﬁmﬁgiﬁhﬁaﬁﬁﬁmhmmnﬁﬁm 31111111(4)% ehﬁﬁﬁémﬁﬁhmﬁnnﬁagmmﬁﬁmm ;4_111111h1'1$1§r<1 aﬁmﬁmﬁmsﬁhﬁﬁﬁmé‘, (haennﬁ ‘mﬁﬁﬁﬁhﬁﬁmmﬁwﬁﬁﬁmdﬁqm1 ,' 311111(4)%s11h113111111§m1?11%11111ﬁ111§%11111ﬁ1ﬁ1111 111'111' mmﬁﬁnﬁﬁﬁaﬁm(s)ésuhﬁﬁhhhﬁﬁnﬁ Iwﬁhﬁmﬁqﬁmmqﬁmﬁﬁhmmgﬂﬁﬁn mﬁaﬁﬁaﬁaﬁhnﬁwmqﬁﬁmmnﬁmf h1 'mm1w1ﬁnﬁam1mmm 1111121131111111111 Wﬁmﬁmﬁhﬁﬁsaﬁnmn$1hﬁwmnnﬁmmiah rawhmnnﬁﬁrﬁaﬁmmwmﬁwﬁﬁﬁﬁﬁmmahﬁ Wmmwﬁﬁmmﬁﬁmmﬁmﬁﬁhﬁaﬁ mmﬁﬁﬁamﬁﬁmma «1%1111111111111111111 811111111111? 3111(4)%suhﬁﬁ1ﬁﬁnﬁﬁﬁ$1ﬁmnﬁh%1 WﬁﬁﬁmﬁmwwWIﬁmﬁﬁﬁﬁﬁmﬁ Wﬁﬁﬁsnﬁahwham1 mammﬁmmﬁﬁw 61111111111111 Wmﬁﬁﬁﬂhnm WW11Wﬁ1whaﬁﬁwﬁnﬁﬁﬁﬁgﬁa11wﬁhﬁnﬁnm ﬁsaﬁzlm, 11511111113111; 1311111111111111111111111111111111111111 11121111111111 ﬁﬁﬁnmﬁmmﬁwymhmnswﬁmﬁﬁﬁsaﬁnﬁn 13111113111111: ﬁmﬁrzﬁmﬁﬁﬁmnd: 8: In+1 a?! 1511111111 56 11161 11111111111 11111191 ‘WWWEW$WWW$IWQ§BWWWW

- ,

i -

"jft"jl~ ~, ~ 24 ~ 2005

'liT 7JO'1 ~. Wi. ~;' lj'"lIW:iFcl,--q}14qRq~, f<mr-~. 'IT W -3R. ~ wmr omMr"am- ~ '.~ iIT{T'IT \3W1; -31QFritft ~ '8

. >Rm ~'liT WWr ~i3'1 'R'-3n~ ~ 'liTlffi'R9it-1r. 'IT'TI~, 'JR..~. W'fWIT '3Wfm'IT: W1NI'1 ~ ~ m

~ W'j' mm # W1~~ <j; ..~. <Wr ~-m¥fr .~ ~ ~ ~ ~, ~ ai'itlIPI'li $I 'liTllf@rr"?r G'll lrm. fc<~ m,

. ~. 'lit ;m'1il ~ 'Pr. IT'Wrm if ci'll ~ 'liT 'Th'R' m if ~ t(q' ~ MJ_ . . .. .

'IjffiJ~ ott ~ ~" ~ tRR~ 'R 'lil4. ~ IT{[ott ;;rrcMl. _ .'_ .. ' ~ 'lil4 ~ ~ .'liT '!Wr~~ ~ ..~ ~m ~ ~ 'lit ~ M "lTirrr f-;mifir '-ffi. iff m~G<T ;,iRiIJ m. l!'"I'1 ~. ott ~ W'T m ~irWl~<R'StiqRi mr ml,' .'..........•..... ~ fcl~'lfcl;:lIW"l'liT ~ '*~.WIT_ .. ~ ~ ott~ijf <j; ~m ~,ig,"l~ 'lil ~, 00 ~ mf G'll ~ W m ;1ffir f'nqRf.'l/l'i -am .f'1@o f'nirr ~ G'll fcII$(j~ ~ TI<o. ~. ~ m&ffirfil; <gmf~ mr -wrqjfur M ~ ..' ~, '~<j; i);it ~. 'liTqjffi G'll W ~ 'liTm 9it-1r uit fil; ;ffl 'S"IIRiqm&rU, ~ ~ Gwr~# ~ fil;q

. ;;rro;'~ CfQ itft '3Fi '~'liT 'Th'R G'll W .,oBl ~ 'lilm . ~ ~ f'n fcIf.'l/llfi~ ~ fil;irr;;rro; I ' .. - ".

38(15) _

). "~fiR,,ftmr.lq 17. ) . {i~1 <i: 'nUl'] il _~_.'~ll..fl. .~_

'S~f1~'1 ci'll ~ -3ili'liIRz7ii i);it Wrl1' .~ <ro:,El-8Jt1'I~ fcI~qPcltll('j'l'*~, . 1973 (<Ji'it<:li22 ~ 1973) <j; -mfR ~ ott ~W'T:R~'1PclE:iI('j/l i#rr ~ ",--'Rih>.'li~I""R'""'/l1 # "'I't "1lij~_ itft~. 'lil ~oiRrr i5 ~ ifitft'lK,~('jlfElqR11mT ~ . >31T~ ott m QFclf.'l:fm 'R >IT'<l~, ''It ~ I

~,':'lHi~q 18 .., ,

(2)

'S\'i ~ fc<~qjqE:iI('j/l'lil ,!:uj'llIWl'li~oM'li ~ WIT '*' 'Po ~ >31T1lf.wr~ -mfR ;wR ~ 'liT~ ~ <j; m<Tf\OT ~ G'll ~ <j;~. m'~~, iffi -&'iT'~, 'lil4 ~ i5, f4E:t1 41~~G ';.,3:r.-<l f~l. tiCjtit IJ1;;r;n .<f'"I1 'i<"li'li'1 oITi. ~ ~ i5 ~ if 'lil4 9it-1r, ~('jflR1'1 ott ~ E!f{[-17 <j; ~ ~ .~ ott ;;nirTI_

~ fcI~'1PclE:iI<i1'l.~ lrWl' ~f1R1'1 'lil.~ .'S<iJTl1lqfumr W'T mm #W1~ ~ ~ ott,~ Cl'll. CfQ ~ crt # -31'11~ ?ffil 'lil<'IlIIfi:r i5 ~ Cl'll (;R f.'l<ill;lY '*' ~ 'R lK m ~, ;1ffir fil; ~ -wr!1lfur cnt I .

. qRfOwll if ~ \'lq<jRict 'lil4 ~ <j; W!wjf i5 '3WI1Wr H,O . st;, -'S\'i'., % ~ ~ fW! \'l~{".I41~;IIfil;W'ffi1 I'M dffi

~ <j; fW!CZl<f' ~ ~ ~ ~ !Wl ~ ~ ~ 'IT ~ f'nZr 'lit ~ I . ~ '*~ IT{[ 'IT ;mi5 '31"SR~ \'lll<i1lffl f'nZr 'lit i5 fficlT'l, W'ffi1 ~ fc<~'1fc1W<i1'l'lil '3iR. # 'S('jflf"l'lm l't<iIIHRo 'liT

1·

l F.r-i.i ]cf=-iq]tmJw.t 17 . . {l-=!l <}~ '11'-11'~ ~

- - - ·•J::fi __ --

• - i.!;i,j i.,iilq 18 .· -~ '

) -

- i:

) .

. 38 (15)

cfJT 7Rirf ~ ~ : ~ -•. lJ\qlRilffi, ·4514c1R~~, . fcmr~~ - <TT W ~ .. ~ wmr ~ -~ ~ -- ~ 8RT zrr m '3lqr,=r Q'B ~ c?,t

· ~ ~ ~-~ tmr ·~ Q'{\m~· ~ 9?T trrW, -~- ~ _ ~' <ffe:-~ -itRf · -ml ,3119~ ·"ltl .. <1A1'cfl;:i ~ ~. m

~ ~-~ .. 'B· Wl,'~_ ~ ·#;·-·~ - -aM-.. ~ --~ -~ ~ ~ ~ ~. ~ ~-~1P16!5 .· ~ ~ ~ -~ ~~ -~m m,

- ~ - cfil-~ ~ Zoi. m ffl ~ ~ ~ 9?T ~-~ ~ ~ ~ ~~- . . . . (1)

(2) (3)

~~ c@ ~ ~ - cfi ~!(f q'{ ~ .q[{Gj~ ~ c@ ~ . . . . ~ qjrzf ~ ~ -. cf)f ~i. t<nffl: ~ -. ~ . ~ . ~ -~ -.

-~ cm ~ ~ ~ ~ ~ -ii rnR~ ~Ri11 N7TT : . WP, ~ - c:tr ~ .114 ~ - tfi -~$r ·tjt: ~~qfa ~ -~, - .. · . . . ··· ~ . . . . . . . "' ...:. " ' . . . ~c:'llltlt11'5l9 fc1~ctf2litlcrl4 cf)f ~ '3-TI~. m,tr. : .. ~ '3'.{T~ c5f _ ~m c5 sj-JUJ!Ell'i <t?a ~, ·4~,~ ~ qzyffer, 'B?TT tfi ~ ~ ~~ itm. mi ~ f<n ·qftA~½ ~ :~ fcfiirr ~ -~ fclfa8 · ~ "11~ ~ - ~ ~ 6JlLJ ·· ~~I : fcn. ~~ &ITT Jrcrfi w:rr ui11Z : .· ~, -~ •cfi ~ - ~ -9?[ inwr ~ w ~ <pf m <R7IT ~ ~ ~ ~ :&:m,. ~ -c5 rrw,i B· ~mr. fcm.

· ~ -~ cITi iw:· ~ -~ ·.epf ~ ~ -~ :~ . ~ ~ ·m - ffl ~ fcr5 f2lH4½1 &re.--~ m ~ ,

~ .

<g~fiftjq ~ ~ '3=lf?l<'hlftq1 c5 im ~ -it; ~. B~ltPlq, fcl~qfcli!l~ll ~~. · 1973 (~ 22 ~ 1973) ~ ~ ~ c€f ~ ·\f~t:(fc1~cifc4il lcrl4 ~ ifi '3iRFhlR~ B ~ ufWr. itB '3'.fr~. ~ ~~R!Tcfi ~ if ·~ -tic:,·· ~~1~qfu &Rf~ . '3TI~ c€r ffl B@A~f¾ q"{ ~ ~ . ~ ~ I

(1)

(2)

(3)

(4)

~ ~ fcl~cJlcli!IW-l cfJT l[61.chl~cfi ~{lFlcb ~ -61 111 ~ ~ ~ '3'.{T~cfi '3NR ~ ~<BT~~cfimtffiUT i3{ffl . . ~ ~ ~ c5· ~ -~ -~ ffl. "iffi tfl'.TT. cfi, cfiT4 ~ cfi, ~ lff~~ <h ~ ~ -fiq~f ~ -~ 1£~icb"l ~ Cfj ffiq cfi ~ if tt,l4 ~- - <g~H-!f-tlq c5f -~ EITTT-17 cfi ~tn' Cfj -"1~ c5f ~- ~ ~~9ME.!IC14 .Cfj wr=f <§~HiRlcJ ~ -~ .rgmqqfu &fU

~ mm "B ·qwr~ ~ tr~ ~ -~ ~ cN: ~ ~ ~ '3FTT~ ?tm ~ cfi ~ ~ cm ~~: ~ m "Cf{ tic: ffl cR1TT, ~~~'3Tcl"~~I . .

. qRf.:t41il ~ ~ 0qciif"E1 a "cbf4 ~ ~ ~ ~ -3T~QR {$~ . ""' · ~ , ~ : .• , iffi' 00 cfi @Zf ,.;'i:1{e.14lif,11 fcn -~ q;r 0Bl ~ cfi ~ ~ · ~ qffi i ~ ~ -~ ~ ~ <TT ~ ~7rzri1 . ~ '3fr~ mu <TT_~~ -~~~- ~ i fficfl<l, Wffi1 ~ fcr!(<lfc!E41(14 c€f ~ -~ "h~flftjq ·m $t\ileil{ci ~ . ~

ﬁggﬁﬁﬁgmﬁgﬁwﬁwg .Ewﬁﬁmﬁggmgsg . @th EEEWEEEMEEEEMWE EgaswEwéEEEmE E _ . .ﬁﬁnﬁmﬁgﬁg .EEEEEKWOHEEEEEMWEE ﬁgwgwﬁﬁwﬁﬁﬁguﬁwgwgg Egﬁmﬁgﬁggwgawg .Ewﬁtwmgmﬁmfvgﬁmaﬁﬁﬁm E . .EEME wwﬁwwvwﬁwﬁwﬁfgﬁﬁg E Y5 ”w E; EN. 3 wEEMNEHEVMEEEﬁEEE .7 nggmgiggigvﬁﬁaag ngmﬁﬁwﬂaﬁgﬁwﬁgaﬁim 3 .2 5:5 ,. ,Eﬁggﬁmgwgﬁﬁﬁgﬁ Emﬁw E, E w EEEEEE w: “V. E: 2E w Ame E NN Ev mm W E: E “gﬁgﬁgéhgwgﬁwgﬁggg .SEEEE: . , _. Nth E g E E ma .5.“ E \ Amirn‘ww. RT.“ Egmmmmggwgﬁgﬁgg EEEEEEEEﬁwEEﬁE E EEEmEEEEMEEEEEEE EEEEWEEEEEEEEEE “Eﬁﬁﬁﬁﬁmmwrﬁgwﬁgﬁﬁgﬁ E . Eggggagbw E EEWMEEQEEE Emaﬁggrﬁ .Eﬁmﬁﬁtﬁgggaﬁaﬁﬁg .Eﬁmﬁwﬁﬁﬁwgggﬁmgﬁﬂn EEEEEWEwEEmawﬁﬁﬁw 3 .2 5% _.,. EmE,EEEEwEEEEEﬁ (:3)? FEEEEEEEEgEEEEEE Eﬁgaﬁgwﬁmﬁgﬂwgwgwgﬁpﬁ

38 (16)" ~mm-,.~24 ~ 2005

;;mMt .~ tr'ffil ~@~;;ff ~ ~ fil~C1PciEllcl'1<€I JiR # '!t!flRi'l m \31~lOI'1lon'lid'fil;l:( ow:tiT I

(5) '!t!" ~ tmI ~ 'liTm 9i'Mr aTR Q:H'~ '!if 'llcl'l 'fi'M ;;iT . fol; qf{f.Wfl, "'~ aTR filf.'1'1'fl m ~ !lGm <€I ;;mt "lI

, .'3tf ~ ~ f'l;1:( "Illi I

19. (1) 'i'llOlClcl'i !?f;'1i~n\'1(j11{<i ~ 1{<i. 'Ell'l ~ '!if fi'llI'1IU1"', ~ <€I rnq;IR~1 'R m~ m ~ fin'1T ~. ;

(2) i3"[QT\l(1) -ii> ~ ~ m~ fin'1T 'l"'lI tt'Ill<rr1Zl101'{'\'Illkl'll ~-3TI~m; ~ m~ ~ ~ C\iBT ~ wrn,'!i\'1qRi <€I R1lf)iR~1

'1\, ~ -ii> -crc;: ft ~ -crc;: -ii> M -31~ 9i\ -wf.t ~ -ii> tITG-tITG ~ 'lii"'lT"'T ~ 'fi 'Ill'11Ell", it ~ '!if ~ .~ it fWt <1R qq <€I ~ ~ ~ ~ .wMt, aTR Q:Hft i'j m~ ;:ffi ~ ;;n't -ii> ~~~~.'li\MI .. .

(3) ~ 'lii"'lT"'T it fi'li141El1Ia <€I ft"lI -ii> ~..q;r i'!'1T ~ aTR ~ ~ aTR ~,qRf'14'i m ~ 'lit ow:M'r I .

~ wml1mlj . • ~.~ ~ 8T~ .- •

~M'Iil ~n

20. fil~'lfilElI\'1'1 9i\ 3Rl 'li4<lIR4I <€I, ;;iT tim-17 it .~ 'ltl ~ ~, ~ i);Bl. 'fJm i'j <€I ~ aTR \R9i\ ft"lI <€I ~ i);Bl ~;;iT f<l; qRf.1'1'i \31El1K~ aTR ~ m ~ <€I "Illi I

21. fil~'lPciEllcl'1 -ii> ~ f.'I9fclfui(j WI ~:- (. ).. 'bi4 ~ . - •. -----([q) ....• , (en) Pc!Tr~ ; (<fR) Pcrm ~ ; ('<lR) WPr:r; ($I) ~ <M; (19:) ~<t>I,,\li'!i ~ <WT "(O'Qi'll'i oi'ti : \ I ',.

(mn) Q:H 3Rl ~ oi't qRf.14<fi m Pci~ql~E1I\'1'1'fi 5lTT~ ti\m f<\;i't ~ I

" 22. (1)

((('Ii) (en) (<fR) ('<lR) ($I) (,,:) (mn)

m 'lftqc: Pci~qPciWcl4 <€I'lilqqIRi'li f.%r4 M aTR '3tfi'l f.1"lffiRsi(j 'Iil'i'1fnl, ., . Cllfim 'WI, ~. :- ~; \31ure (j'li1i'lit fum Pcr>wT, Bffifi'I'1' ~Tffi'l '!if '!If{ ~~; tlC't4. Pc!Trf<r-wJ, mllfl' 1'1' ~Tffi'l '!if "11{fllll'll ~; tlC't4 . .;mrrr f<r-wJ, OOW I'1' m 'liT "11HlIll'li ~; tlC't4 ~ 'liQr If!alfll'lit fil~C1filWS'l4, _ ~ ~; tlC't4 ~ m 'i1'if.1i1:fw M~:~.i1. '!if sl'1{'fc{; tlC't4 'n'ffit4 ~<i'i!, .~ $I 9if \31<lilff;'.. tlC't4

\ . - . I'

. 38 (16).

(s)

~~,-~24~2005

~ -~ Wr«'f ~~ltj\1fi ~ ~ ·fq~qfel~IW-l Cfil Jffi° ~ <§cifl\iicl ml ~~~JW,ncea ·fcm ~ I · ~ ~ w ~ 9JT wwr ffl ~ itH--~ cfiT qfWf tfi"hr -m. rt qf{PF-Pi1. -3l~ -~ f2lf.:l44f m ~ ~ <N '1fTI:t 'll'T ,~m~~iJITTtl

19. (1) .-jcjSJqd.-f M~ ~ ~ ~ ·.m?f ~ cfiT ficfill!l\:Zle-1, ~ cfil rnci1R~1 m ffi ~ m ~ ~ ~ -;

(2) ~qf"{f (1) c6 ~ ~ m ~ fc8TT ~ wwrr~ l*h1R1cfl ~~~m; . ~ . ffi ~ ~ rtBf cnBT ~~ ffl, ~ cfil ffilhlR~I

m, ~ cfj ~ "B '3iR9 ~ iri. ~ ~ -'61' i31'R ~ iri ~-~ ~ ~ cfi 1 ficflll!lt4P;i: <Ii ~ ·~ ~ ~ -cfi @it cTT1 ~ ~ ~ ~ ~ cfi{ ·m, ~ itH_ fi if <Wt ~ \j"ff ~ ;j'fR i ~ t1"~ ~~-cm ffll . . . (3) fmmTT ~ ifi. {icol~lut~ cfil 'f19T cfi ~"'<R ~ ~ ~ '31Jcfi ~ Jffi"· ~- qf{fiql-J &m ~ 911 ~ I

~ ~~rlffil) _· •

ti:cr -~ [fci BT~ • - -

,20. fcl_~qfclt.lli:14 '61' ~ cfl4t:11R4(cfil, ~ tml-17 cTi -~ ~ J=fffi ~) ~ ·::iR ~ ~ tIB ~ cfil ~ ~ ~ wrr ~ ~ -~ ~ -\iTT f<lj qRHll9 J=r~~ . ~ ~ ~ ~ cm i5ITTt i

21. N~c:lfc1El1cil! ~ ~ Pt9R-!Rm1 wt ~:-

22.

(i:icfl) . ~ ~ ; . (~) · fcR:r W!fu; (~) ~ ~ ; - '('qr{) ~ ; (cyq) '3i&l<Ff ~ ; (IT:\ ~cple\zlcfj ~ ~ 1:(illicfi1 iri ; \ I r_,

(tmr) ~ ~ ~ ~ ntqf{-+rPl.,..,..,.l!.,.,..½l m f<!f~cifc!E.1111<1 . ~ >ffi~ 'tflm ~ ~ I

, I

(1)

(I:%)

ffl ~ fcl~cil?la1w1 c€t cf514q1RicB ~ M ~ 'JWf Pl..=iRifula

. (cJ) (~) •('cfR) (qt;:r) (B:)

-(~)

-,. .

~@I~-:-, "' ~; ~<b'1"icll ~ fcMFr, B'c11fi'lq, ~m:R cfiT :ITT "ffi~ 'BFl9; ~ · fcR:r fcr-:wT, BflltP lq, . ~ll"Wf cfiT ~ ff; . ffl fcr.wr, lffl1 tP I~ mtR cfiT 'ii I {ti llqcfi filqcf ;- ~ <ftq) ~ETir't<tl f?1~qfclWS'i4 , 'lWI@ tflT ~;_ ~ &RI ,-ni1Pl~~m M ~ :~ .it cfiT sll!{cfc{; ~ . . ~m ~ -~,-~~<pf Jf~; ··.

\ . - . I'

v _ Em .EEEEEEEEE Em Em EEIEE.EEEEEE .E EmEEEEE Em EmEEEE_EE .Em , \ WEEEEWKEEEE E mEmEammmimmmmmmrmrmmmmwmﬁmﬁﬁmﬁmm A EEE £91 ﬁ’r JET/V V W E: 32:5, .NN H v _EEEE§ mEEEmEEE EM EEEEE E WEEE E ”E ”EVE \ AAA h” . v my E . V . WEE E Eamm .. WEE Ev ”Ea . -HEEEEmEm _: A 3% \ QEmEEEE EEEmEE EEEmEEEEEEE EE EmEEEszmmEEmEm .2 _EFEuﬂﬂEmgﬂﬁb.>vcﬂh :5 EE EEEEEEmEmEmEE E .mEEEmEmEmE mEEEEEmEEE EEEEE mEEEmEEmEmEmEE EEmEEmEmEmEEmngE EEEEEEEEEEEE E Ema Em Eiuw. EEEm 5: 52% E :5: 3 min at 3 E26 3 5E E SE ngg WEEEEEEFE mEo . \prng ,EEE E.BEEE E 3. .2 EEEEE / EEE.EEEEEEE EEE EEEEEEyzEEEEEEEEE E . EEEEEEE . SONEEE..EE .Aeamm

~ lJO!lf;l, ~ 24 ~ 2005 38(17)

- ,

I - i

r- .

(GnO) W'% 'it'lfclalcl4\ <ITmJit if; i't ~, ;;iT'~ m ~ ~ if; ~. '<rrU~orrU~. 'i1'iAtrfuo fom ~;

(off) wmr WrJr<rrif; fj01'l1'4!ff;. ~ (Gfl) fil~qrilal<i1'l.dl2:rr'<R FcMrif / t!"<'la 'it'lfcl'1i('JI{f<ITm.m ~ ~

i't J1TilT4,';;iT 'gffiT~ m .~ if; .~ orrU-orrU ~ '1T'1f.l~f~m fom;;wtiT;

(~) . ~ ql<11~'liA4ir~i't Fcrwrrimf, ;;iT' ~ m ~ ~ if; ~ orrt't-orrU ~ "l1"lFi~f*1 fom ;;wtiT

('1m) ~,d4iofl<b1 fum B'iilfl'I$; ~. (m) ~ "lmf1<l. d4i4l<b1m ~ 'lit ~ ~ tWlfir, . ~ ....•.

- <if dl'4!ff; . i. ;, (~) d'li41<b1<1m lIoi~ ~ -ruR.cnB i'tl1&if'c;d '3W'lqR! ' ,~

~'%'~ m '11"lA~lW fol;<rr~; , '. ", '.. ' . (~) ~ B'1T if; i'lR ~;;iT fil'lR B'1T~ m 'i1"lFi~~'fol;<rr., ~ .

"IWn; ~ . . . . . . (H) d'li"ll<b1~1!ffTif; l$l '!if ~ f~ ~ ~clIRiqR! m"lI,",H~0cf

fol;<rr~; . ~ (~) . ~ ~; ~ ~ Bfi'lq

(2)

(3)

'hf4 ~ if; ~ ..~ ~ M"l ~ i'lR Gtt'lit ~ if; ~'K~ml . '. 9ir't ~ if; ~ if;.~.~ ~~.~. N>TI,

- -}

- .'

;

) .

)

~ ~ ~;;iT',% <R~ Tl: ~ fol;<rr"IWn, if; ~ 'TUJ'fcf 'lit-~ J1Tq~'¥RlT ~ MI ' '

.' '

.~ ~ (MT ~ ~ oprrt( "R; q({Fi'l'i, dl~ (MT ~ if; ~ if; dltl:lQR ~ ~, 'hf<! ~,'~ ~ M (MT.~ Fi"'181~d ~ ~ - ~. .*, 'Fv f>I"'1f,"~d ~ '!if H<Wr <R7il, ~ :-

, (f<fi) fil~qfcl'11clll "& ~ (MT f.1ftr4f <€r "fT\"T 'R"IT, \R tR ~ , \\SRT'<Im \R'lif'lIoiq 'R"IT;

(i't) fcIFiR;,,:: wiJ;;Aj- if; ~ fil~qf4'1I('Jll if; dlRi'liI{ i'f m't Rftr4f '!if , >!GiG' 'f>\'lT; . r

(i'lR) ~ BW -3fR \3"1'f;t!Fl" ~ f{1i1t. 'lit ~ 'R"IT; ("IT{) f<'I~qfcl'1jcl'l if; ~ ~ WN,cl"l '!if ~ 'R"IT ~ ;R;

G'1fu1 'R"IT. ., (qfioj) Gtt if; ~ .~ ~ <2j![ ->1'1\ ~ ~ <2j![ if; ~ B1'"Ir f.'rm

9i"\'1Ton fil~qf<'lalclll if; titilEiofi tR dlIfi M, ~ ri 'lit ~1T~ itft ti til Ej;{f if; 3RPln m if; dlT'T'1 dJ1lti't;

({9:) wos (qfioj) i;, dlU1"<lFr \TIt ~, ~ eN if; ~ ~ '4t fI"I1lI- ('Ii) ~ ~ "lit \'li'"I 'li"l 'ffiT; (lEI) ~ ~ if; 'lfuR 'lit ~ \'li'"I <€r,,%. ~wt ~ Rim "Pi ~ ~M if; 'IT ~ t:('f) ~ wt if; ~ 31Fl cnB Rim dl~ wt. ~ M "Pi ~wt if; ~ 31Fl cnB' M dl~ ~ 'lit amful fom "1R 'lit *rfr t.n; 'IT

- )

.,. I-

I - T

- - )

. '-

)

) -

' - )

€hfltPI$ ~, ~ 24 ~ 2005

(Z3TIG) ~ li~_1fcla1H4i . ~ -tIBTT~ <Ti ~ ~' .\iTT -~ &Rf ~ cf5 ~ : ~~tsirft ~ 1l+iPi~fon ~ ~;

(~) ~ mrTT ~ {-f cf.i12-ll&.l~; .· (m) fcl~i:l~Ell~.!J -'3:r~ FcfiwiT / "fRffi 'it\tfclEJi~4f ~ tIBTT'3TI "B

ey ~,· '3J) cg~i~tjffi &ITT -~ <Ti -~ "1TU-~ ~ -;:n.:r ~1m fcm: ~;

(~) -~ CJ7cil2-cbPic€C "B --~ ~~, ~ . ~ &m -~ cf1 ~ cmt-~ "B .:u+iPi_efm ~ ~

(GfITT") ~ 1 cic{J•flc/Jl ~ B>'ctJfPI~; (~) · J'.ifu@ ~ . a2P<i1ct1 m -. ~ ~ ~ m tW!fu, . · ~ 'cfil '3:r~j . . · .I ..

(~) ci<b-1l<61 ~ >fGi~ ~ ~ _c1"@ ~ si~f&:;a _-Z3q!Jl9@ ~,% '§'1IT1rcrfu m:u ~ ~ \lfTQ:TT; .. -_· . . · . . ·_ -

38 (17)

(~) ~ tMT cf;~~~ Fcr4Fr ~~ Gill .-JP-lA~R@ ~ .. ~ . . · ... vWPTI· I ' . ~ . . . . ., . . . . . .

(ti"'iiiiz;) ~ach-'-'~l_.,,..<61 ~NIT cf; ~ 9)T ~ f~ ~ ~ m-u :.w-iH~~m . . . ~~; . . . ~

(~) . ~ ~; ~ :.. mer

(2) ~ ~ cfj~--~ ~ ~ ~ ~ qtf ~ -~ cfj ~~~ffll

(3) · cf.il<t ~ i ~it; -~~~ "B· ~ -M,

~ ~ ~ ---m-~ -rR~ :ff: ~ ~ ~1 i6 ffi ~ cl?t '311q~lfcool ~ M I . . .

. . .

<fifZNfN•; 23. -~ ~ ~ ~ ~ ~ ~ qft.Pi2.p-4, ~~ c;qr ~ c6 ~ ef5 <!ii . :/IT'ni<H: "31tl[QR ~ W, c5r4 ~ -~ mfEfcITTt M ~ .\Rfc/Jl Pt9W!Ksld ~ M -

=, Pt ~ ft ~ ~ ~ r ,:fo\-c!l ·3TTZ ~91~ @Id cornc,:;1 9)T l'19t>'1 Cfl-<.'11, ~ - .- (~) ]q~cjfc!EJ!cl.!J *i ~ ~ ~ ~ tTT"{OT ~1 ~ qz ~

(~)

(~) ('9R)

(~)

.(R)

~ --WIT &79?f -~q ~;

fc!PiKiS;: ~ cf5 ~ ~:tcJ_fcta1~;q i6 -3iT1rcITT" it zmt f.:rftr;if "cf.if ,_ ~Q"~;

~ ~ '3TT"{ ~~mm R-cnt-cm ~ ~ ; fcr~qfctl!lclll cfJ ~ ~ >l1%ff1 "<bl" ~~~1 ~ ~ ~ G"lf«r~; . 91T c5 ~ -~ ~ ~ ~ ~ ~ c<Fl ·c6 ~ tWIT R<Rf ~ ~ \?i~qfctt11ct£t ef5 BtllE\--il. ~ "1f"c.Tiftf it1TI, ~ cf.iTm ~ ~TI ~ tffi tif-llEl"il <Ti ~ ~ ~ '3Wfl:r ~; ~ (~) it, JitZt"4Fl' ~ ~1 ~ ~ it mwr M ~ fPill- (cn) ~ ~~~ v, ~; (tEf) ~ ~ ~ ~ ~ -fctm ™ ~, -~-~~w t %Bl ~ ~ ~M i6 . "llT fco€l ~ ~ ~ it ~ JiR 9Wf FPBr '3:r~ ~ . B fc5m ~ ~met c1) ~ '3-lR cf@ , M '3'.f~ ~ ~ amfuf ~~ - \lfR *i ~ ~; "llT _ · - __ ·._

2 A Eﬁﬂwﬁﬁgﬁgﬁggs EEEEm Egggwggs Egggmmﬁgggﬁwggg EgﬁmmﬁﬁEEgEmmEEE AMEEEFVEWEE -Emgmﬁmﬁnﬁgmﬁwﬁwmﬁgvg E , ”ggmggmﬁﬁgmﬁ EEEEEEEEWMEEEE EEEwEEE%EE&EwE Ea Emma wnmvmmEErmsﬁwsiﬁ Eva WEED“ :mﬁﬂﬁﬂ szv V EEﬁEEEEvﬁﬁg Em Ewg _/ @Eﬂﬁmﬁﬂsmggﬁémfﬁéé E .EVEEEWE A Eggggﬁgﬁﬁﬁgﬂ Ev ﬁ EEEEEEkE at; 6% E 5% «.va Eu g 9&5 E wig Em.» .ww c3 rﬁwﬂo ”iii? wEmrﬁaEEBs.E%EEEEEEE§E .MNWAEE .fmmewEm \ @meEm Egg WWEWWEEEEEE EAmwprmeEEmegE a Eﬁrﬁwmuwﬁ «Eﬁﬁwﬁgwﬂmﬁﬁﬁmgﬁ 3 Ew-§w _A E»? WE WE» . A SEE . A REEEEEEFEwEﬂEAgv Em? .wEw EEEEEﬁEEWEE ARE Em EEEEEEEEE £3 E Q EﬁﬁﬁEEEAEE EV Em EEEEEE AME . Ewﬁﬁmagwﬁﬁﬁm: E EggﬁggmeﬁEﬂgv WEEEEEW mEEEwEEwaEﬁEm WE» @ﬁEEEE\EE§5EEE E3 Em. .EwEE C @mEEEEaE.EEmE RE Eggﬁﬂgwmﬁgﬁﬁmﬁﬂﬁwmﬁw WE Csmm moomchwwﬁﬁwﬂ 955%

.38 (18) , ~ uom, ~ 24 ~ 2005

('1) f<Rft ~wt ,<li,>fuR <€I 'f<ffi1, "(WlR ~ () ~ f<Rft \'fil1 'lit, ,~ 'R~ ~wt() f'rtIT ~ 'R~ wt 'lit ~ \('Ii ~ ~ () ~' ~ ~'litufufur Rii:! ''If.t <€I '*l:fr ~.' ,,

(mfi) fcl~Cjfclal('l4<€Im B f.rPcr:ri ~ WiT <fliT'3tlIT ~; ~ ~1rTIf<f~qfcl'lI('lCjtI""=lfu<€I ~, Q\' sAlli'l'} ~TRR, <li ~

~ <lif.ffi, '3t!T\ ~ ffi ~; ,

(.:mc;) fcl~Cjfil'l10'1<€Im ()f'nffi, '*rl ~ <"WIT W'1Rr 'lit ~ 'li\'lT; 'K"~ f<f~'If2I'lI('lCj<€I ~ ~ m wtffi'r '!if ~, ~,~,

<;R <li <"'f ii ~ ~ ~ \Rl mCJ'iR <€I 'ff ~ BmM~, ~l'lT >n>1 ; ,

(i'm)

~ ~ G1T~ ill'lT qRf.wf! m \ffi et 'l{'~. 'J'T m q;{o' , ~ <fliT\ffi 'til'! .-r'l ~ '<if 'lIW1 q;fcJ srt;jq~qfili1I('1'1 ~ aiR () ~ '!WIT, ;mil qfffiR 'li\'lT, \F%dq;lq\P'<!ft~ill'lT ~ ~'li\'lT; ,,', fcl~qfcl'l10'1 <€I tlJ1=lRl ~'<if <"'f ~ 'lJ<"'ll, ,;'m<€t ~ <€I ~ 'li\'lT ill'lT ~ ;wi'M 'lit filPi'lfij('jmr ; Wffii '1~lf2IaI041 <fl'lTlJl?iICjIBi<€I ~ •• ~ '!if T'T f<f'l\"l ~ W'I mt=M; <li"WlG1\1SRT ; f2Im '~ <€I mljilR~1 :IT ,,*<: ~ ~ ~ qRM'I'11 <li ~qrif; '~ WI ~ '1~lfilE1I0<ll.'Iit~~Cjfcl~IW:1 'iii f<f~ ~~' ,f<f~ il B f<Rft.jrf<i~~'!if

, ' ,~., QNI~{UI 'li\'lT, <fl'lT;m ftf<f, ii ill'lT \Fl ~.<li '31elR, ;;iI qRf.I'I'1 ill'lT ~l[f if ~ <€I"It.~ '1~lf2I'l10'1 '!if Q$r m 'li\'lT ; fcl~qfcl'll('l'l <li f'nffi'RU!T'R f<riwr, ,llT&l'A' ii;;;; ~ '1~lfiI'lI('l41 ~ <li<'iP:'l1f.'I'l,'lit BIn men if; <"'f if ~ 'lJ<"'ll ;

~ f<ll'l<i'j('jl;;iI f<f~Cjf21tlI0'1if; mir'!i iJit '31UIT'f'!f2I"11'T,mir'!i iJit '~ iF;:: 'IT mir'!i iJit '1~lfil'l101{f 'lit lTI'<fit ~, .'iii <WIT~ M till f'!> qRPI'I'TI am ~ <€t ;;'f]1:( . ~ ~ Fcl'1'!~ 'iii Boiq if Cj ~ ~' '<if w5M 'ili\ 11'f;1n, ~ ifit ;;m <€r qRf.Fll.,l &m, ~ ~ ;:;nQ:

("'il ••••~) f<f~Cjfcl'li('l'l'liT onr<\'~ if; ltrr! ~ "1<l"l, 'lfuri'f, ~, ~ (~), ~ ~ ~ ~ 'iii ~ 'li\'lT;

(~) ~Cjfil 'li0'1 if; ~ if ~, Cf€r:rffi (fcloMti;,li), o:Af '* f<Rft *r1 ~ <"WIT ~ if; ~ 'litf<f~qfilaI0'1 'iii Jm B QIa'di%('j ~; "

(B) Fct~Cjfilal0 'I 'if; Fctu, ~~ <fl'lTfilH'II;ff '!if' Q$r 'li\'lT Jffi \Fl'lif filf.1'I '1'1 'li\'lT:

(~) f.'t9RiRsm 'lit ~ 'li\'lT ~ \Fl'liT >Rq 'li\'lT :- ('Ii) ~~~~;. ("I) ~~~~;

.38 (18) . ~ ~. ~ 24 ~ 2005

(,r) -fcITT:rt ~wt i . ~ <fit. tmrn ~ ~ B '3RT~ wrn ~ c€t, -~ 01~ ~wt -« ~ ~ '3i~ ~M c€!:-~ ~ ~ ~ B ~ -mm ~ -c€r .i3fufur ~ ~ <fit .rqtr ~i . .

(mci) fcl~cJfclEJl(<l4 <fit '3TI"{ B ~~ B'.tjrr wrr mTr '3<lrr ~ ;

~ ~1{zj fcr:/cJfcltil~l! ~ <fit ~ -lft' .S'tjltPI~ :/m=R, <Fi ~ -~<fi~,'31TIT~ffi~; -

( \3WJ) ftj :ic1_Fcfrir(<l 4 <fit &IT B fcom. ffl. Itr ~ ~ cfil ~ CfwTT;

1-TT'"-t1 rcf~cJfcltili;ill{ <fit M ~ ~ ~ coT ~~, ~ ' -~, . zy, i ~ if ~ ~ ~ ~ ~ <fit ~ ~ B .ti fcmT --~ . ~~~1;• I

(~)

~ . . - . . ~ i3TT~ WIT qf{Pflllff &JU '3ft ~ ~ -~ , <pT ·wwr· ~ -- . ~ ~ '3it ·mer ~ ~ qJf GTt<R m. -~J2i~ctfci~!:cl~ --~ ~ B ~ cJ,vTT, ~ qf{qd,; m:, ~ -·cfi1zj1R4tj -~-TI~T ~ -. . ~<6Bf; . . . fcl:icJfcl_il!W-l <fit. ~ ~ .qJT ~ -~ -ffl, -~ 3i~ <fit~~~ \IBc5f 0ffl c€t fcjpj4fi:!ci ·~; . w,m irn1fc!EJIW-TI ~ E91:illcllfii <fit ~ -•-m coT 1fT ~ ~ -~ ~ - 'cfi 'WiGl ~ - . .

J . • f

rcrm -~ 971 Ri_4J1R:11 :R _#R ~ ~~ ~ _4RH<l½l -i ~~l -~ ~ ~ . ~ %1fclill(<l4i _'6f fcr3c1fcl~lril! c€r -rcr~ ~ ~ -~-fcj-~ ?f B M ~ -'fcr~ ~ Sj(:l!Jt?{ 0! ~ -(!in iIB ti"@ if cim ~ ~•-cfi .(3ll$1, ~ qft:FM½ ~ -3'.f~~ ii fc!wr cfil ~ -~ ½~llclillW~ coT ~ET m ~ ; fcl:/cl~illi;iil! ~ ~ '3l"UTTCPf fcr~, -~~ZIT ½~llclillWTI <l°T ·41a1~<hHch-© ~mm mqr <Fi~ rr ~ ~ -;-- -

~ «11"-1rn~1 ~ fq:icJf2lii.lli;il"-1 <Fi ~ ~ -31~ fcr'.:wr, m ~ . m~ ~ "lfT ffl ~ ½tslfclE-tli;ii41 ~ ~ m ~, ,<fit B1lTT W m'lt 1rm fc5 4RH441 am~ cfil-~ · ~ ~ ~ ~ c€r ~9 1f 9 w ~ -cflf m ~ ~ -, ~ iR ~ ~ qf<Pi"-1'11 m-n. ~ ~ ~ :

· (~) fcl~cJf¾~M4 -. cfif ffi· .~ tfi ~ ~ 'qq,'f, i:rfuru, ~ , ~ (~),_ ~ ~ ~ mtRf cfil ~ c/JBT;

(~) fcl:tcJTiltl\\T!'4 cfi ~ rf ~, ~ (!ii~~t1), fy=jT ~ Nim ~ -zj ~ ~ <Fi ~ cITT ·fcr:icJPcliiizl"-1 c€r Jffi "B .\.IRPJF<>ci cfi0TI; ' .

(B) fcl_:/cll?lill\T!l! . cf) fcR:r, ~'3TI WTT ~clFTT q)f . w.f.:r CfiBf. Jm ~ fclPI ll Xi'i cflB'T:

{~) M9R!Rsm tfil. ~ 'n\'11 ~ ~ s:Rtc:r tl?Bf :- (<fi) ~ W-TT ~ ~ ; . (~) ~~~~;

MEEEE E . .mﬁmEEEm E -HEEEEEEEE E5 WEE EEEEEEEEEEEEEE AEV EwﬁoﬁEﬂﬁEﬁEEﬁE EEEAEVEEEEEEWE EV. .EEEEEEEAEVE EEEEEEEEEEEWE Ev. EEXMFEEEEE EEEEE Emmwvwﬁgiamﬁm. Zaﬁuwﬁzmgérﬁm EEEE. EWEEEEEEEE mmE .EEEEEEEEEWE KEEmE/EEEEE . . EEEEEEEEWoEEEﬂ WE . .EEEEEMEEEMFEE EEEEEEEEmEEEEE. EEﬂﬁgmegmeEEaﬂ /\ 1.. EEEE.EUMEE®5E WEBEEwﬁ; 5E??? .vﬂ Auzwv. :EmEr/WEEE EEEEEVTEEEEEE AWE . EEEEEEEEE E E9 E 3:23 E .5 Rm 3:: r9 JEIEEE $3 . .EE EEEEEEEFE rEuxso FEE; Em? .Eaﬁﬂwwm Es“ VEJFEE vrmi .vvﬁmwm EEEEEwﬁEEEEEE E .EEE E.EwwEM.ﬁEEEEEwEEE EE.EEEEE%EEE&WE .EEEEEEEE¢EEEE EV . .EEEEEEE EEEWEEEEEEEEEE EEmEEEEﬁwEEEﬂ EB E EEEEEEEEEWEE EEEEWEEEEWEWEEEE EEEWWEEEEEEEEE: IIEE BONEEE.EE .Qsmm

- __ .I

-~---

., -.'

) .

;- -

( ~~, 1t-ri'l> 24;;f.{q(t 2005

(Jm) f19Rif@a ~ R1q ~ 'f){'l1:- (l{9?) ~. (~'ffiS;I~{('j) ~ <1m ~; (cIT) f<l~'ll?i111('j4fq-m ti<im ffil'llifJ('j14 ; (<iFf) .~ 41<;;'*1'"1; (<rru) fcrmm ~; (Gf<r) €ffif <1m <Z!T4I'1ti<im ffil'ljifJ\'I14 ;. (<>:) . ~ WrrM; JtR (Bm)~~~;

(;ARr) Fc!m ~ ~ ~ >rn'll'i! 'lit, ~ 'lit. ~ ~ 'lffin: \Wii f1&J 1C:'i 'lit WftIffi 'li\'iT;

(<ITR) .~ $ tl<::T,ilsr ~, iiI'fiHi{ ~ JFl ~ ~9it, ~ 'lit ~ <ltORT<1m 'i<i4iifJ'i ofti am Wrr;;nQ;, ~'li\'iT; . ~ ~ '4T '10: B-d1<:l'I(? l/11Wf, ClifJ'1'i9i1~.'. fcr<wr ~ ~

. ~ ~ fi:Rr ~. ~ f'!;<rr ~; " . (~) .Wi:[ m'liR 'lit ~ ~ it ~~II<:lf1"', Rif<1", crTI<r <1m JFltl<::T 'Of

~ 'f){'l1; (~) l?i~'lfcl11I\'1'l~ ~ ~, ilsr, iiI'fi'!{I{ <ITJFl ~ '10: 'lit, .

&W; ti<i'f it <ltORT<1m 'if4i'll'i <M 'lit ~mrr tR ~'f){'l1 . irr f.'r\'If.rcrmr;

(~) "It'tfil tII<'i41, <iidYlifJf1ifJ ~ ~, ~ <IT F<!fi ~ m-m,wWrs-m,.W1ifJj('j'll,fiMIW.j'f <1m .81?f1'llffl 'lit ~ 'f){'l1, '3'% fi'llffif 'li\'iT ~ iR'IlT W'i'f 'f){'l1;

(~) 19j;;II'llfil.9it iw4m ~ JtR l?i~'lfcl11II'1'l.~ '3iE4lq'fij ~ R\1.'(JITi:lffi '.~ 'lit ~ 'li\'iT; .

(~) fi%"I t'lfcI1111'14'1,iw4m >!R'f m-m <1m BI;;II''lI(:ff~ ~ '!if . ~ fW1T ~ &W; f.11lW'T ~ R1q fmT ~ ~ \R'Iil .~ ~ 'm <1m \fliii ifJ4ill{lfi\ ~ ~ ~ R1q f14i"l'i 'lit ~ miT9it <1m • m~"fit:Fl 'lit ~ 'liB ~ R1q ~~ ~ 'li\'iT '*' ~ ~m 'lit ~ 'lit '"lA 'lit c:m it, fi% ~ <ITiw4m t'l 'lit mit it, fcIm ~ 'lit R:iqo;IR~1'R, ,Wij{Uj ~i\.,j 'il "Q; ,:tFti \')~l~~1."j1~1"-6 '*~Y<? \J*i fir4qq \311q~~~(iYI ~~ ~'1~ I. ,

(~) l{9? "liJI4W<:i4 ~ m 'f){'l1 ~ "I$II411II'1'l <1m ljj8t~'Of1ifJ . ~ ~ ~ "lAti<im f1*R ~ ~ ~ 9i\ ~;

(<:lffil~<:l)~ '1$114111\'14'1,,iw4m >!R'f mm-m, <IT <ii8t~'6f.iifJ <IT-l9I-~I~'H€~i it j'tqtt, l?iq{filI4i <1m "1I"iifJltl ~,

(-~) m<lF!,. ~ 'l9I~lqlffl ~ l?imT1rljj ~ ~~T, ~ <1m ~~lffi'i . . '!if ~ 'li\'iT <1m' R<i?M 'f){'l1 JtR \Wii Bffi'l'l ctm tlTLfl"4

~ it '3iM'JM:''liB ~ R1q ~ 'li\'iT; (\Rlffi) 4Rf14'11 im .~. 9i\ ~. ttm Ii 1Jl'K ~ <1m fcIm ti<im.

~ !!OFf 'lif.l 9i\ ~ it rnqo;lR~1 'li\'iT;

38 (19)

I .

-1 ..

- •• I

' -i -.,

) -

I -

} - .

( ~~.~24~2005

( J~) A9IBIBld cfi ~ ~ cf)Rf:- (~) ~ - (Qcffi~I~{~) ~ ~ ~; ("ey) fci~clNillc1ll ~ ~<TT 1/blllcfi~lq ; (ffi-1) -~ qj~lj<JiLJ; (~)fcrmm~; (~) ~ ~ ~ ~~ Tfulllcfic11Y ; . (19:) tRM wrr ·mil'; '3ZIZ (~)~~~;

·.,~

(~) ~ ~ cfi Wffi'f >IBilclT ~. ~ ~ . ~ cfi ~ ~ A&Jle.."1<€rwftm~; .

(~) ~rm ~ ~, ~ ~, cicfq{I{ ~ ~ di~N:.:i ~ <&, fficfiT cfil "ITTffi9 ~ c,m i~ich:.:i Gfli am fctJirr -~, ~ -cwn; ~ ~ '4T tfq . th11tPl<p m, dcfi.-11951 ~ :- fcMM c6 ~

. ~c6~~-~~~; . . . . ) (~) -~ mcm- cfil ~ ~ B }l~llflAcfi, ~ m ~ '3Fl -~ cfiT

~~; (~) fcl~qfqa1wi c6 ~ mirim,. m, clc.fi:l{I{ <iT ~ ~ \:JG c:€t, ·

~ ~tf if ~ ~ i~i<h1 i!li cfil ~~ tR ~ ~ . zj~~; .

(~) Ljt;ifcia18lff, cTIZil~cfiAcfi ~ ~. Wtf <iT Fi~ ~ ~'31f, -m~'31f, :'.?,tctcfiic147, _ti~(;1c1in ~ _0i311c1m1 c€r ~ cnFIT, &%. "fftTTf«f cp"{"l"T ~ &7cfiT >Rq" ~; . .

(~) !:§13!1cJlti1 .c€t .~ ~ ~ rcf~qfcltllW~ -~ di~lqcfif cfi ~ diTcfffi -~ cfil ~ ml"; . .

38 (19)

(i::rurm) ~ 9t;lrc!e.llc1'41, -~ SWd" ~-3TI-~ 813!1cllffi cfi ~ cfiT · ~ -FFBT WIT ~ Rfu,ur it ~ ~ ~ ~ ~ -~

I • I f • ....,_

~ ~ ~ ~ cb9'cll<lcf'Ci cfi ~ c6 ~ F1lll'-'i1 cfil _'3fc@" ~ _c& c,m ~ -ffl c6 ~ cfil ~ ~ ~ ~ ~~ uirtt co'BT srR rm ~m c8 ~ c5r·~ cfil ~ii·,~ ~ <i"f ~-~ ~ ~ ~, rc!e:rr ~ <@ R,CfjiR~t tf{, ,:Jq-tj{Oj <:/1 - l <-ll -Q~ 0-{..-l( \'.l ?:f 'fl '11 1Jf~ c5f 9'° -J tf ~q - 'OilcJ::/<.Jcfi ~iYI ~-wrn1 . .

(~) ~ Lj~JWU!cill ~ ~ ~ -~ S-Jt;if21Ellc1ll ~ qjict)~q,Acfi -~ ~ ~ '1lR .~en ~ wn ~ ~ cfil ~ ;

(fictil~B) ~ iii_;1wa1wti, .-i:rRrnT m'<f mJTf, <iT qliil)"e.1:hf:Fh <iT E§l';;mm-n "B ftqtt, f¥nfil14i ~ '1\11cfi1b ·~ .

(-~) ~' _ ~ -81-SMlffi ~ fcmrrqtj'f e6 ~~T, ~ ~ ~~m:r-, . .. . ~ 944!R 0 1 q)BT ~ -~ ~ ~ ~ ~ ~ ~

~if~·-mi~~~; (~) qRPP-i!il iro ,~ -cBT 1& um if ~ ~ ~ ~ ~m - ~ ~ m cBT ~ B R,1{51R~1 ~;

33 mm “Egmgﬁwgwﬁg KEEEEEKKKEEK,E.EKEE E5 . .EEKKWEEEEEKmKE EKEEEEEEKEEEEK EWWKKmKEKKmmEKFEKEKEmEEKKMKV . EEEEEEK EEKKEKEEKKKEKKEKEKEKKMKKAEV WEEK“SEEKKKEmKwE@qungNEKKHKK. EEEEEEEEKEEE Ema . .muKmEm im 31.6 m 2%. m9 w: mu. WK... .59 279. v.3 w”. 3 E? EEKEEKNEEKEMKKKEKMKEKKE memeﬁwﬁ.KKKEK%mwmngKﬁEKEK mKKEKEEKwKKKKEEEKE EKKEEEKEKEEEEE KEEEEEEKEEEEE ”KEEEKmﬁEKKKKEKEKMKK E83 .EKEEEE. EKEEEWKEEKEEFNEMKE AKEKV EmmuEKmEEKKmmE EKKKKKKEEKKKKKKKKEKEK EEKK%.EK§KEEKKKEEE KE , mKEKEEK. EEFEWKKMEEEM EmFKﬁmmKKEKm .KKEKKKEEKEEKEEE KEV. EEK KEKKKKEKEKEEHKEKK.EEKFE .KBKEKmmEKEKKEmK. KKEKKKEK EEKKEWK .EKEK.EEKKEEEWEEE% . EKKKKEKEEEKUEEEKE E3 .Eﬁﬁwﬁgﬂ EEKEKEKEKEKKEE Ewe KNEE? v EEKEEK E .EﬁmKKEHEmmKKEm V .FKKKEKK v .EEEA v EKEEEK : .KﬁﬁmKEEKAKwWRKEZKEm A v . JENKEEKEEE WEE 4%? [$43 KKEE . 3. ”avg? E 88 E E E ,EKKKEEKK V 1 1511: ,Lrﬁn

38(20) ~~.~24~2005

qRf.'I':Pfl bJu ~ 'lit ~ "{lfu if ~, '311IT~. >RJUf~l:BiT' ~ f<mTI'ioim aFr ~]15Cffi"-3iT'Jit >lOR 'WiT 'IT \FfiliTSI(4iwl 'R'lT;

(~) >3iliicll'j:IM BI'l'lm'1i, >3i'UlljOJ'lFu'1i,19f:'l~'[R1'1i.' 'l';9i (fqj qIR<lIM'lJtiWm 'R'lT;.' . .

(<mlffi) ~.' "lT~ m qRf.'Ilf'11 am ~ \3llGil'qcr;f;~, fcl~cifllE1I<1'1;f; ~ ;iJt ~ ~ f<r1 -gi, ~, fil~ cr<rro3F'l 'lJ4"1IR4i 'lit ~ 'lJBT I ~ ~. ~., .~'.' il<rr ~ tlRf.'rr~ '!WIT ~ ~ ~ 'Jit 'm'lit,atiJ*<n~i'

(fulrn) fil~'Jf4E1I<1'1~ ~, SI~lIf1f.l'lJ<iirr.~ ..m ib4il16'[oG.'ifi ~ if 3':!m <j)f filf.l'1'1'1 cr<rr>l'KRqn:f.'iql{j i'Mr ~

. ;f; ~ 'R'lT ; . . . .' (~) M ~ 'IT '1T"'m1. m«f tWIT "if; ~.'Jit f<t~qfilw<1'1;f;

>3i~ ;f; ~ if '1T"'m1 ~ '*' Q;B' 1'11~1'fir.\lI'qI';\OI 'IX1T ; (l\cfrn) . ~ <:fiT1lTft'>lftl9;f.'I<ra.9iRl'~' ffi~q~E1I<ii'1~ m-m cr<rr

W'1 ~ (~)ifi ~''l1r cr<rr'R'fi'. qj{ulI'iI'Jit ~ q;f.l <:fiT~ 'liVlT ;

(mclm) J1"lm ('ilffi~fI) 'lit m if ~ .<€til'i~: 'IT ~: W <Wrr &:IT ~ J1"lm ;f; <iltfl 'llQ; ;'TQ:M. 'IT ~ if; tlW' 'IT,tWIT'3TIifi ~ ijii~qJm ~ ~. il'icP1cr[qal~4i <:fiT f.1'4llfl"l (~~) ;mm ~;

(_) fq~Ci[qal<1'1if "If"ln<bd fol;q 'll; ~; ~ il'icP\cl~ 'lft 'lfurr-m 'if; >3i~,;f; ~ ;>j:i~IIf1f.1'lJ~ 'WiT;

(~)_'lJ4"1lfl'B .cr<rr,~ (~oC1"fJi;ktl),~ ~ ~ ;f; <.<i'!,if ~~ f'l;1:;'l\( ;f.1 d1fifu4i 'if; ~ ;>j~IIf1f.1'lJ'~ ~';;iT

3':!~llfI"I$H~; .- (;;Jrqliillfl) iZm q\ffi cr<rrW'1 m, ;;iT>31~iITam: ~ f'l;1:;urM,f.'I<m

m,~ '"1M 'WIT' ~ ~ Ql'(l 'R'lT ; (~)~~T <RT'11,;;J'1#~~ <R'1Tam: ~ W'lX1T ; -----. - - (~'lJdIJlfI) fcrm ~ &RT~ f4f.'1'1!f\'Jit SlRI'fid 'lJ1'1T,~ 'R'lT,

'IT f<mT~' 'lit '*' ~ 'IT''ffi 'R'lT ~ ~ 'Rm<R '1 'R'lT; . .

(~) .'lJ4"1IR41cr<rr=fil-al~~~4iifi d1m-~ (JftCJm)'Jit m 'IX1T,~ "'i~f.\'~71CT1T ..,~ ."l?" it'lJ ~ ;;m; m ~ 'fieiq if ~ ~j -.

(adIJm) w 'lR ~ 'l>Tm '!WIT ~ ~ W'1 ~ 'l>T'IT<1'1"'IX1T ;;iT f<l;~ ~ &RT 'IT ;m;f; "~" '3B lfO.(Cj 'Iit;;r)((. 'IT ;;Jf\ 'R ~ fol;q ~; .

("ICii<1If1)f4~q[qal<1'1'if; ffI'ItCl W ~ <:fiT,;;iT~ ~ 'IT qRf.'I'1'i1 if ~ ~ ';f~L'lit 'T{ ~ cr<rrwffil ~ o3F'l ~ "hi ;;it . ~ .~ 'IT qRf.'J'1>f! 'if; ;mm 'Jit 'lJ1'1\f.«d <n0 ;f; ffil:l ~l m 'liGT; ....

(~) -3'fCAl'lilt 'lft ~. fil~qfila1<1'1ifi ~, <g<1f\1i1q 'IT ~ 'lR ~ 'Jit' 'IT ;m;f; (~ ~ 'if;) am f.'I'TR! 'lit ~ f<R:ft BRRi' 'liT;~. 'lit <'IT'~ wm, ~ am SI(4I41fOJd'WiT;

38 (20) ~~.~24~2005

. .

(cmr) qftR<isn &m rci_~ct c5f 11-{ ·mR if ~, '31mm, m~~ - ~ fcrm "f[Gfqr ~ lCITTT1Scfil'3TT c6l" ~ ~ ~ ~ Slflli-~{Of . $; .

(~) ~~cil1@lli Bl~cj_@lli, ~Ellll"l~_RMi, '813{ ~ -~, -~ qzj- qlfhtlff!<b ~ ~;.. _ . . . _

(<mm,) ~ . Jll~ · m qftPJ4lff mu. ~ ~~ - _cfi :~ ; -_ fcf:iqfclf.{,cill cf) ~ ~ ~ ~ ~ m, ~; R~~~, · ~ '3Ff 454cl!R4i ~ ~ ~ I ~ .~ ~ -~ : icrr. ~ i:iftRT1-crcl qJ"Rf ~ ~ -~ C;fil" ~ .c5t. cit~~; :·~- .. . . . . • . ' .. . ·. .. 1

(furrB) fc):iqf¾~lt'ill ~ ~, 1,l:/-llf!R 6b." ~ . ~ --~ - ffiS~i"Df~ --cp ~ if ~:/ITTA" qJf 1?4PP-FFi. ~ ~ -4Rri¼lfi :WTT·-~

. cfi ~ cfiRf i . . . . ·_ . . ' ' ('cffi'ITB) _ M ~ ~ ~ J;IT1{f ~ -- ~ m.1~~l ·cm- _·ftl:1cifcl~1821 i

-Jl~ i ~if~~ '3TIT ·itB: HT _.~ :si~,i?~-01.~; (m) · ~ qjf m~ Rl@: m · ~ -~~q-~iQ·,~<+ ~ •-m ~

~ ~ (~)-i · ~ aj -azj- ~ -- qf< 0 u~l -~ ~ m qjf~~; . . · .

(lmm1) · ~ (iil~N{fl) c5f ~ i'f ~ --~ -ci:j~: ZIT ir,rn: W, ~ ~ ~ ~ ifj ~ m :-W: M -ciifcm llf• ~ i "BW-llf, ~* cf5 -~ ~i4cu~ ffl ~ -~ ~ 45r Ptl:cf>1R1 {~m). Jl@T %; _

(ffl) f4!icll?4e.11a21 ~ 11i:iifcha fcBq rre; Fcitt,Ri¼l ~ ~ ~ ~ '9"furr-m cfi Jl~, . cf) ~ "1j/llltlPicf5 A51~cJIITT cbBT; _ .

(~) Eh9i!lll~.-~ ~ ~ ($.-tj'31J8ctt), ·Q;cf ~~ct -e:r, if · __ · _ ~. ~~~~- ZR .0Ra4i i ~ ~~-~ m~-~ ~~--

- . ~:/i!ffi$l'i "ITT; ; '

(J.-cll~lf!) ~ tfu;r ~ ~ ~. u?r ~~:/TT &Rt. Fcimr ~ ~ . f.rlm . ~. ~ lWl ~ -'3TI"{ ~ ~ cf5BT ;

(~-) - Jl~T ~. ~ ~ffl ~ ~ ~ w; ~ i ---- ($<bctl\"llf!) fclm ~ &Rl ~ -rctPllll-fi c6l" ~Rl~ma q;y.'TT, i3WWfiR ~ .

- · . lIT fcrm ~ - cfit ~ fil-i:J l{l!q cffCffi cBBT ~ ~ 'ffm<R ~

cJn'iT; . . .

(isllll~lfl) _cb4·cuRlll ~ Fcli11Rllfl cfi oqey-~ · (~) -c6l" ::wiT ffif1 1% .,·1 121f.1 1·11 ~ ,fu ~ -itcf5 ~ ~ m ~ t#q ~ ~ t.TI;

(aa,alf!) ~ 3R! ~ cf)T m ~ ~ im ~ -~ ·Cfil ~ ~ · ~ fct -~~-am <lT Jtfcti -~ -~ ~ c€r .~ .<TT ~ - . 1TT'~fcm~; -

(tjcJlcth1) f4~qf¢1~1citt . cfi fPIBt itm" fi<TT cf5f, "u?r ~ ~ zj ~RPP-1111 if -~~~-~~~ am·triim ~ '3Fl ~ffe@"lrr <or u11 . -~ -~ ~ - qftH44-il cfi ~m qil" chl4rf'1a <nB <6 ~ ~l~cwTT; .. -

(~) ~ ~ '4t ~ fc!~qrcl~lal! cfi ~' igci{i~g 4T ~ JF'i-1 ~ ~ . ZIT Jtfcti (cfif4 ~ cfi) &m ~ c8 ~ 00 Bfqfu- ~ ; ~ -~ 9ll" ~ ~. MFFP-11 &m >lfl.lllf!Mct <bv'TT;

MWMM‘WMawmﬁw @%%@Mg%1>'3($3b¥hw) %"+M2%W‘*w I249 mmwamhﬁwmam mwmlywwe (Mag) ' fwm‘aw hg@g>$et44hwalsz ﬁmm%@hwm&wﬁﬁ ‘mﬁwamggmmg ﬁhﬁbéhﬁwemh meﬂpﬁwquéwwmwze RAW—E) . ‘Mmﬂwﬁ “ aamM&mgemwmmhwwﬁi%léﬁ mmawwgmmmlkwﬂ'mmﬂﬂé WEE) \ Whﬁaﬁg‘ehhgmtmibdeiLeszww @Www )M‘émibmhamww mane) hmgsawmmmmmwa 1%;th MW‘MWEEWMW MM(W ) mmﬂmmmam m13g1mm(&iﬁlé)_ mmgmmmwm wwmaaammmgmwmwmww ), . @- EEIEEE‘ V‘ gmahwwm‘(aae&sﬁ)mm2émm( waste) . MWWM$WEMEW hwwmmmmwawa (mg) . ‘almieﬁlsghgtﬁhmhg w: WE 33km $91.3 Mela gubw§w$gem‘m§ﬁﬁ $wmwwmmw%m®mm mayaimmxiwgmwwm (w) A. ‘Lbﬂhhlkzllélsb wmamwbmunnhwmuhwaﬂ Mame Mgewehmmaammwwwlkw (m) WMLQMEQLQBEEMEh3$WE @WE&M%M%MMMM (aw?) mmqvo mewmmamﬁmm @memwméwmﬁw Wigsamatalgbgmgmwwmwéwgk wwwmwlmgbﬁgééwﬂhﬁwm mathaMgeW$Wg M%.H€mmmmmuhmmuéaé (w) 5MMW Mmm‘mﬁwm‘mm‘mﬂmwﬂwmiﬂ) . . (m mmmmwmggemggwgaﬂlﬂgm MM‘MMMMQ%&&A%L§MM (w) sooz was vz gag ‘MW (oz) 8:

~~,~24~2005 38 (21)

i'l;'1 Hf'lf<l24: (1)~, fcl~qliiEJIWl<ii !W( \f<fi fclm tlfllfu <nT7JO'1~ ~ f.19~R5id <Rt<l iPT ~ :- (~).~;- .~ (<IT) ~ m:r ~ <IT<z@ffiorr fclm fcl~ if . .~ (ffi;,) fq~qfclEJf\'Ill <nTfclm J1l~; BO:t<r ('<lIT).. '<1'1>oft'li]fum ~ 'liT ~ Bfim BO:t<r (~) film fcl"ll'T<or''1/{{l1El'l>Bfuq , , BO:t<r (g:) fcWJ IiiW\'Ill 'liT ~\'I {lfiJ'I; BO:t<rBfiJ'I '

(\f<fi) ~: '~ "I ' .~~_=(<IT)""--=:o;;.~;. ~

(ffi;,) ~, ,w;jobL rom, \lmlfl'I(f; ~ ('<lIT) , ~, \lffij{l'lif'11"ZJM'I>fum -.mr; ~ . (qf<,) tt'hr<i!<ii fi'l>f'"lIb!J~; ~ _ (g:) ----a,CZfll1 oits1 <ii ,J1~; ~

- (m) fcl~'1fclEJlclll<ii fcI'1I'II&j~; ~ ( 3lTO) '<lIT~, ~ 'i'l <ITt!'% '1tllfclEJl\'Ill 'i'l, -3fR BO:t<r

<ITt!'% <i1\'1eA'liI -B ,WI orr ~m ~ <ii ~ orm-orm B 1Jl'ih~fua I'm: ~;

fclm tWml, fcl~qfclEJl\'Ill 'Iil film "l<rn)T 'lit ~ "'Ii'Mt; w ~ <ii ~ ;mif; J1$r, ~ 'llt 4RPill'1: ~~l m Fctf.1<rr<ii '3'!'im <ii "'~ ~ ~, film ~, f.'I9lj{lJ{ WRr:jf 'Iii m ~ ~

,'<or 4TfF! ~:- ' ('5) fq~qfclEJI\'Ill<iim ~ CZ[lj <nTg1fcfcll'l>1 'R1T; " ' (w) fclffil<:r~ >IT<r ~ iii ~1ii~qIiiEJiclll <or 'llfif'h fclffiJ<llll~1

m 'R1T ~ \ffi'lit 'fiI'l ~ <ii ~, ~' ~ WAr i31R Wf11Wf11 4\ ~ tilli't<R 'R"t <nTWJT'l ~;,

,('1) 'fcl~qfclEJI\'Ill<ii ~ €mrr-m ~ ~ ~ 'lit Wf11-'~4\ 1fT 'WlRT -3fR Rtni <ii ll'hT~ ~ ~ ~ ~;

ffi;, ~ B 'T"J1ffcf WIT ~ 'i'l ~ ~ \3t!Qffi (1) iii W"S ('<lIT)'<l (~) if 'i'l.f'lx:!l \f<fi BO:t<r'Iil i34[f;qffi~ WIT .. ' " -

fcmr ~; fcl~qfclEJfl'lll 'lit f<'mr'tioim Rm mI, ~ f.19~f{sjd BO:t<rNi'T:-

(2) (3)

- i

--,

1- .

(;fr) fcl~qlCiEJI\'IllB W% 'Mlliialwjj if B <IT~ orr ~ m ~ iii '31jtIT\ orm- orm -B 'W1~fom~;

(w)Iii~'1IiiEJlclll ~ ,f<r<wif -B <ITfu\, ~ if ,it \f<fi ~ \lib!J14'6WIT ~ orr ~ m ~ <ii ~ orm-<rrtt B 'Wf f.Rr~ I'm: ~i

(1<Jm) fcl~qlii"I1\'111'liT "8('j{jM'I - . ...., .

) ,

(2) lCiQI4R"l'"iii \f<fi ~ ~ -B ~ WIT I (3) fcmr ~ 'lit f'lx:!l itil ~,'I>I'1'1>I"1 'Iil orr fol; ~ <f; Wl~ ~

.3W[ ~ ~ 'liT ~ ~ '<l ~ 00 qffi <IT 'Zlrm41 'lit BO:t<r<ii <'i'[

\.~ ".

I ~

-.,

;

' ' --I I

• I

_I'

' ; .

-- I

- j_

i .

)

I I •

. ~ ~. ~ 24 ~ 2005

(1) .~, jtj!/qi?l!Ql(<Fl cB ~ 1:% fclrn tWIIB ~ ~ cR1lT ~ f.19RJfuJa ~irt~:-

(2) (3)

.... (~) . ··~;-

(cJ) ~ · &m ~ . c'J affeffi ~ ~ Fcr~ m . (~) Fcf!icJ[tjQlif!q <11r ~ ~~; ('c!R) · d<!?'ilcffi m ~ c/?1" '9TTmtlcfi ~ (-qtq) fclrn fcMrT <nl' 01il{fi!El<!? Bm (8:) fcr~i:lfcldtWl q;i 1JctHRJcl; .

fcrrn ~, fcf~qrclE.11(,Jq ~ ~ ~ c@' ~ ~; ~~ct~ iffiC6 3ltlR.~ ~ · qft.PJ<Jll,· ~~· cmz ~ . Cfj ~m ct '3i&r~ ffit ~, Fcim ~, Pi91jfi1< ~ cir m ~ ~

. ·cfif ~ ~:- ........... ---....._ . (cl?) ~!/i:lfcitllctll <Ti ~ ~ clf<l qjf g1fcr~16b1 ~i . . (@) ~ ~ ffl ~ cB ~ .Fcl!iclMillcl"-l CfiT ~ fcrmm 3.ll%<11 · ~ ~ '3ZR ~ffl ~ i wm: ~ · ~ ·~ ~ ~ "fPl<l {IT ·~ ritR ~ ~ ~ t,i-;· .·

. (,r) .. Fcr!ic1MQli14 <Ti ~ ~~ ~ ~ ffClftw ~ tF{q~WFj .'1{ ~ .cwiRT JtR RtTTi ct m~ ir ~ ~ · ~;

(4) ~ ~ "B ~ ~ ~ "B ~ -mz ·~mu· (1) ~ ~ ('9R) ~ (-qtq) if ~ _fctm Q,"</J ~ ~ Jq~Rl ~ ~- : . . .

38 (21)

i,w1 1n'i11s 25. . (1) ~ ~ ; ~!/qfcli!R+4 c5f fcrm "frGtm ~ M; ~ Pll-.-JR!Rsit( ~ ~:-

(2) (3)

.• (Q</J) ~;. '31~=-~=-c=e.=~. (c'J; -~ ~i ~.,.,.,,. ~ - (cWr) R'c.llilc(j, fi<!?'i1cbL Tmrr, EfaliWlc/,; ~ ('cl'R) . ~, lkct1w1c;, .4-{lv:jM<!J rom ~; ~ · (~) ~ :<B tj6/5141&11l1; . ~ (t9:) - . - '3icZ!<R ~ ~ ~j . ~

· (mer) ~!lc1fcia1a4 i .fc~1i1'.112.4~; ~ (~) '9R J!fi:IT<l, ~ . "B ca.~ 'iE>lfciE.llct"-l "B, ;m{. ~ ca~ qja~~cbl ··it .~~~.&Rf ~

·ct~~-~ "B ·W-lR~~@ fcpQ; ~;

(41-) fcl!iqlclE.Jlcl4 ~ ~ l-i6lfcla1<14\ ~ it. ca ~ ~~·ma~~~~-~ "B ~~~~; .

(GR) .fcl!iclfcltl1<14 ~ .fcMrn it ~ 'Us<", M ~ . ~ Q,"qj ~ ~ . m ~ i;ff ·~ mu ~ "<Ti ~ ~~ "B ~ ~m, fcm ~; -r--M"~ •

(~) ~!ic!Pc!E.11<14 9'l "§t1BRlci - ~~- '

. ..~-. .

tclq1qRl:ls_ ~ 1J;6f5 ~ ~ "B ~ ~ I . fc!ur ~ cffi ~ itB mf'~ cfill-1<!?1"1 cfit ~ ~ ~ cf> W,~ ~ .... . ....

_,:mq ~ ~ c5r fcr~ siR IIT ~ WR ~ ~ c4fcro4l ~ ~ ~ ~

\.._-. .

• I

E w wEw rsr EH leﬁmﬁglmwma¢wxwﬁ 3am Eu. Magma Em nggﬁrsﬁgaﬁﬁﬁaﬁgﬁa .5 #Emmﬁwﬁguﬁﬁﬁg. 3 Ex, Em _ . - BEN. REE BE ENE EEEEWEEEwEﬁ . EErgwﬁEEErE¢ EMEEEEEEE E “EA/ﬁgs? “waﬁgmgswﬁﬁgg A 3» Eé w a a EVE mg; a Egg e3 E» E FEE @ E? E w E E E #5 «m a E E w E%¢EEEE§E.E% Ami E . ”E w E55 E E , A 535 @ ﬁrm [was . Ev Em _ “E w E $3 E AV ”E E ESE, PE .55 BE Em A $er Em Egan 5% 5V . A was . “E A A v - -ﬁw Em ENE E g E E E a“. E35 Eu E 3 a i. 3 (EA E54? : A_A$E£EE@EEE¢EE iﬁgfséggegmwwﬁaﬁgmﬁwwﬁ E EEEEZEwEvﬁE A Eyﬁqgﬁﬁﬁwgfﬁmﬁwﬁaﬁggg E . .EEMWRWEEEEFEE Eﬁgggﬁfmwﬁwﬁaﬁﬁ E MEEEFEVﬁgwEwEa E . . IHEEUENA Eggﬂﬁwﬁwéﬁagmﬁamﬁgaswwg kgyﬁﬂaamggﬁgawgwﬁwgﬁ a _ mggﬁggﬁgagwﬁ E Ewan» A . A LEEEEE E WE» . EEFEEE Emv Em . MEEEEEEE in E» rmﬁﬁﬁﬁmpﬁﬁﬁg 2; E5 . A -MEAE , . . , . LEEMME 5% E E E, E E» E E E w Ea NE. 3 A: £5: E 1 38 E z E REE

(ciR) (m)

38 (22)

26 . (1)

~ UOI'f:l, ~ 24 ~ 2005

i'f M<i1f'ijd '!i'f.t, q\] fi Ml, ~ m {i$<i1f'ijd I'm ~ ~ <€r,, - 4' Qjt '1iI'i'111"1if;, ~ f'l; ti<fq i'f ~ (i$<i1foijd ~ ~ l ~ if; "1ft i'f 'lftJR if; oo<nif; 'Wffi'l '*~ iWt I fcmT ~ if; Wrm ~, ;;iT 1:1'0 ~ it (f'!lf \W'<lffi (3) i'f~ I'm ~ ~ it Rr1 '&t, ciR 'l'f 'lit ~ if; ffi1:! Go:m\"T <WI I' . .. Form ~ 'fir. ~ ~, qftl"i4'i <1m ~~ mr ;mi'f. ~q\] ~ Fm1 '!ft:r" 'Wffi'l ~ if; ~ I"i"'1Rif@d ~ M (f'!lf ~ 1"i9Rifuid ~ 't1 R'li. 'Of '4TIT1 <WI ~ - . o'll ~

f<\~qF<ialli1li if; fcmT ti<f<ll ~. 'R tlT'il"l ~ 'iwr. ~. if;. GOO if; ti<f'l i'f, Qir' 'i$IF<iaIW{! i'f, ~ f'l; f<\~qf<\WIi14 mr tfenfur M "1lClT '&t, l:[f ~ f<\~qf4alwl if; f<lil"ln~ ~ 'li1 m, 'lWffil .3j1Zfl'R if; ti<f'l i'fm<r if; 'i.<"ili'll'1if; ti<f'l i'f l:[f fcmT ti<f"<l\ ~ 1;'!1U if; ti<f'lif ~~ ~; . l:[f cit ~ 'R l:[f tf'Of4 l:[f ffi qft'fG: mr ~ 'li1 ~~ 'R fcmT ti<fGt ~ ~ if; ~,if;'tioi'! i'f mIT 'PBT ~;m tR ~ 'll14ql$l'PBT; . . ('if1) o31U!1Floi'rt 'fir foriwT ~ 'if1f.l if; ,fWr >ffiW! '!WiT; ~ (~) 'fir (f'!lf ;mil; .o31tf.l~ <€r 004 if; ~ f.'rm

'lW1T; . .3j~<1I,£f'm4!, 1:l1'l,£\fuiii, ajVOl4'1pm4!, lWf tlWRIT ~, qi;<cl(f'!lf qlf1:ffifil'lii 'fir ~ 'f0l if; Riil WQ1<l if1\'ll ~ &I'f; .lfOR. f4;it ~ if; fWr f¥r1 'RRT; f'l;tl\ ~ m 'lit f<l~q[qWW:j if; f<lil~IRi'llI{ ~ ''If\ ~<ll ~'R~m; .

. ~ M 'l1\ Qjt ~ tR ;m .Wl'l WllmIT ~ M "11'iMr "1<r Wll f'l; wm 'iii ~ 'lJ<CWl d'll;:jjq\] m~ (<;,~.~.il.~.}~ \1"'l m'if1f{ mr .3j1JftRd ~<iife:'4T'll:ff m I

-. (u:) CZlfiR14!'fir \4~qfil a 1<'14~ if;. ""l i'f '1RRIT ~ if; Riil ~ ~

'lW1T (f'!lf Qjt "lFlm lfOR 'lW1T; (m<l) lfOOT;;TI if; WnW'! if; fWr $'!"1T'1 'PBT (f'!lf ~ ~ 'if1f.t if;

f?7r ~ RfIjR\iil 'liT <tT o3Fl "4fiR1<iT l:[f ti;jT q\] ~ fit; ~. ;Wm ~, ~ 'lW1T ~ Qjt ~ Wl1lftrcr WI ''If.\ if; iW1 ffi .~ 'fir ftGlt 'lW1T;

. ( .3jj"G). f'l;tl\ ~ ~. dlfiR1<il 'fir ~ ~ ~ '1'Rl'<1T~ f'l; 'if ;m .~ if ~ <j'; ti<fq if 11l'krl'i (~) <R I

(2) form ~ <;ill m 'ffiilRt 'lit ~ 'if1\ wMt mi'f f'l; ;mil; (fcmT ~.' if;) ~. W'1, \3'ffi m tW!Rt if; 'Wi, ~ (f'!lf ~ 'Of .3j1f'ffi"l qfl.f.'iq'i m M "1Wrr I .

27. (1) (2)

(3)

f<mf4aiIi14 i'f qf1:f.,q'i m ~ f4;it ."it ~. <;ill <tT31fl1'if1004 W'11 mi'l'ifl tf'Of4 i'f <;ill R'll141VOlI5(f'!lf Qir ~ mrr ~ ;ffi w ~ M ('{I':rf 'It\ Qir ~ 'Of tfIW1' 'ifl'M, ~ f<l; qf1:l"iqljj m ~ M "IN. I .mi'l'ifl tf'Of4 if Qjt f<rltrT.'W\ ;;it f'l; ;ffi .3j~ mr W! umt I

38 (22) ~~. ~24 ~ 2005

if fl12<Tifurn m, <-bl -~ m, ¥T WpK m~~Ma fcl:ltz 117-t ~ c&, - - ~l-l-'-r=

- 41 .

~ cbPFbM cf5, ~ fcl1 ~~ if i)' {it;4lMi:1 fcljQ 7TIZ ~' ~ ~ G/R if

~ cf5 -~ cf5 tllffii ~ irT 1- fcrm ~ it ~ ~, ~ ~ ~ ~ W-IT ZN'~ (:3) if ·~ Fm - ~ ~ B ~"ITT,~ cfff c€r' ~ ~ ~ ~ £ITTUT ffll ' - -

26 . . ( 1) Pcr6-r ~ tfil· w ~, qfiPi4½ am 131~~ mu~-f~~~rctt 1N- fc1m mm.

27.

WIB1 ~ it ~ Pl9@~rj. ~ m'1t ~ -~ PJ901ftsic1 ~ ~ m<mzj .

cbf'C!Trrf~~~ . ot'.11<Riai

(~) .

($1)

Jcl~qfcliUltill! cf5 ~ ~<TT ~ tR ~ ~ ~ - ~ - cfi .

~ cf5 ~q ir, itB' l-J$1fclElkl'4l if,' M~ fcl1 fc\~qfcl~kl4 &Rl' -'fftllfur ~ '\JlTffi" m, ZIT ffi fcl~cJf4a,1f!q cfj fcrrn~ ~ ~ m, ~ -3=!~ cfj ~q· if ·w<r cfj ie-Jicp;;:i it ~.:r if _ 'lfT Fcrm ~<ft ~ "fl£lro it "$fq -~ f.:re:~ ~; '2lT cTT -~ ~ ZIT ~ '2lT ffl ~ mu ~ 1lii' ~~ tR fcmr f{G[QT ~ ~ cf5 ~~-~~-~9- if ~ 9?FfT ~ ~ tR ~ cb14cll~ ·cbBT; -- _ -

(cb) ~ ~ -cfil . ~ ~ ~ <5 .lwr >ffffiq · ~ ; ~ (~) cfil ~ ~ -~ ~ c6T ffcfjflJ cfi ~ ~

'3i~ct,ef'rn4I; Bi3!ciJlm4f-, -=R'b!.i4'1~r«i4t', m?f ~ ~. ~ -·nm _ q1ftct1[tj<hl c5T ~ <ITT it ~ >ffi1fcT ~ ~ ~ -~ -~ ulR cfi ~ f¥:r-l cfTAT; - - : - ~ ~ ~ c5t fci~c1Fcla184 cf5 fcrirm1FITT ~ ~ ~'4t ~ ,-qr ·fcfcrR ~; .

_ ~M,nim~~~_wr,;r(fcb _fcrrnz~~~~ deb ~ w m:zj ·it-'3lfu@ ~ ac/)11<-bl ~ ~ (~-~-m.a--.~-) -'3{'R ~ mc6IT &RT d1j,lf1Ra ~ :cf)"{ ~ 7FIT_ m I

(R) cLtfcHJ.ff 'ffil' fcm!fcltll~4 ~ it .~ if l.fRIBT ~ <r; -~ ~ ~

-~ -ac:rr ~ ~ ~ -~;

_ (mc=r) ~-m cfj ~ i -~ ~ ~ ~ ~ ~ m <5 ~ ~ +-ifrlR!m ca '2lI ~ ~ 'lfT ~ cf5t ~ fcn ~ - - ~ ~. ~ -~ Jfrt ~~~ml"~~ cfj iWl -~ -~ cfil ftqri ~i

- (~) - M ~ ~ - 24fcR14T ~ ~ ~ B ~ ~ fcl1 ~ zm -~ ~ ~ ~ ~q if ~ple;~\1 (~) tR l

(2J ~ ~ ~ m ~ "<-bl ~ <fK wMT ~ fcl1 '3Bcfi (Fcrm ~ - i6} ~ - m, ~ m ~ cfj ~. ~ ~ ~ cfil - :319qrrui

(1) (2)

(3)

qRPlll½ &TU ~ ~ I -

fcr:i!q~a,~4 if qfiPw-1 m ~ ~ .<rt ~ _Cfcb 'lfT ~ ~ ~ 1 w ~ ~ ~ ficpllJl\:ll~ - -ac:rr ~ ~ WI ,3ffi ~ w ~WR[aj M n£TT cffi ~ ~ cbf tffW1 ~' -&rnT fcl1 qfU-1~41 am ~ fcollr ;:;iw. 1 -~ -~if~ fcr.:rr1 •€f?r ~ fcfl -~ al~ ~m"ffi?t ~I

E 51w ”:7 :a :ﬁﬂcwma 5 Egg an. Egg AWE E E EEEEEEEEEEEEEE_ .EEEEEEEEEEEEEEE EEEEEEEEEEEEEE .EEEEEEEEEEEEEE _EEEE EEEEEEEEEEEErEE EEVEEEEEEEEEEEE _ EAEVEEEEEEE EEEEEEEEEEEEEAEV _ mEmEEEEE. EEEEEEEEEEEE_EE EEEEEEEEEEEEE EEEEEEEEEEEEE EB. WEEEWMEE. EEEEEEEEEEEEE E _@EEEEEEEEE EAEEEE EE E E EEE E E E 31%,“, E aruwa EEEEEEEEEWE \ MEEEE _ _EEEEE E.E>EEEWEPE~EEEWE 5 FE . , HE EEEEgEnEEEEEIEE E EEEEEEEEEE E E . . “FEE EEEEEEEEE‘EEEEEE EEEEEEEEEEEEEEEE .E EREEEEEEE EEEEEEEEEEEEEEEE EEEEEEEEEEEEEEE Em Eamﬁwa E oi Wm Gmﬁmﬁwwy "w 2mm w Em EEEEEEEEEEEEEEE Ev ﬁEmﬂEIEEEu ENE. Eﬁfaﬁmﬂzwﬁwﬂwﬁww EEAEE.EEMEEEE.E5EEEEE ._ _%EEEEE%EE~M®E@EE EEEAMFEEEEEEEEEEE EEEEEEEEE famﬁghmwrwﬁwﬁﬁgwmwgﬁwgw Egan“. :d EEEEE ER. "EE%.EEEE EllEl‘ll'l‘IllH'llEIEE‘lIll‘l 83 E E E .E%

~~, ~ 24 0R<rti 2005

'B'lJI'lII'lli}T, ror~qliial<1Ijj"l ~UwR fcr>wif, >IT<2flR<W', ~ '1~lliial(;j41 <5 \R ' ~if -H oft tfoifi:rcl ~,,'<f;, aT~ ~;~ 'lit ~m <5GTIE1T{q-{ <g<1lf~ &ffi ~ Iiii>rr~; ,

,,~ ~' f«~Cj[qa;<1'j)"1 ~ ',~ ; m <RT if iZm ,'~ ~ % , oft '3'R! ~ 'liT ",<Z!l'f.r "'IJf'f 'IX m ~ ill ti'IJr1<,~, ~ '1~If2lElI<1'1<5 \R

~ if -H, oft ~ f<rq;qT <5aTfZ!T'l'IJ%, ~ filJ'lT~; ,:', .

38 (23)

aT'V:flPfoi'rt 'lit w ~ ~ <Im~ ~ ~ 'liT 'l1Wf m~ fil; q[{A'l>il &ffi ~ f'l;I.:IT "!TQ;; ,

i • I, i

1 I H"WI JJi ,,29. ~l:ilf:r.'ll:Ii tl:m .

r:f~f,;~F-1

(5)

(1)

(2)

ti'IJr1< aT&lI}T ti'IJr1< 'liT'~ ~,' 4r{, ~ Wor:r it ("joiflm 4fWWD, aT~m am f21h'l'11 <T; W"l'IJ, ~ <5 lWla'lh31tzrr:!'1~ 'lWrr if; ~ am \Rif; m <5t~OO <5lWl \JU{~I'llilJIII

\Nlf<r 416'liJitff <5 lWl ~ i¥ qllA"l'fi ,am ~ filJ'lT "li1:1:,lWt<!; ~ '1T ~ if; ~ ~IZ'Ii ~.~Wrr; , ' ~ oi'rt if, Q:B<Zffiffl'm;r ~ fil ,fop 4f{f;1'l'11 &m ~ Iiii>rr"!TQ;;

• ). ~r~~Ul~l'-'Hl 30. ( 1) ,~-llIJ,,:,,",..fJ':j->t

;1;:

~;-

• 1 . ,

,. ,

! (2) (3) (4)

I '

~'lJI<fi1'IJ ~ am 'i~i'IJ"I olti if Pi901fu1d <ro=<l~, ~' :- (IZ'Ii) ~ - aTdre (~); (<iT) ~; <ro=<l (<lR) ~ fi;' <ro=<l ~ (<m:)~if; {i'IJI'l11'lli}T;, ~ ('lR) '{pi:!~ ~,q;f '1R <m'IJ <:IT- ~-BO:flI

\J'BCjj['.,1'iPifi!:oc, ,C'lfila oft \J4\i~Cj 'fO: it f.r9" 'fO: 'liT 'i -&I :

(tl:) , ~ 'i ~lfiIEll<141'1 >n<lT'\ ;;it ~ am BO:flI , "I1'iPi<;Md' fil;il '1t:( -&t: '

(ma) d'IJ"1I'1i1~, ~ ,>IT'<l~, Fom:R ;;it BO:flI ' fo1~Cjf21alct'lit mrm ",-&I ~ m &ffi .,.. Fl;I:( ~;'

(J1R;) fo1~Cjf21Ellcti:J 'liT f<mr ~;" tKt<! (;fr) ~ if. it ~ ;;it ~ ?TIT ~

'11'i A<;Md' Fl;I:( '1t:( -&t ; ~ oi'rt <5 ~ ~~ -H ~ iFiT, ~'am 't~ i'IJ"Ioi'rt 'lit ~,(fB CI'f iFiT,

" J1'IJI~fi1'IJ ~'am 'i~i'IJ"I oi'rt <5t A9R!f@d ~WRr'li iFiT([~ ~ A901f@d ~ 'liT 'l1Wf 9ihT ~: (IZ'Ii) f2I~Cjfo1Wct '"I 'lit aT('q'IJIRi'IJ ~ ~ 4 'lJiRl'n ~ ~ 'IJT'1[; (<iT) . ~ am - >Ifulrorct 'lit ~~q Boi!\t 4[{<i\"1"11-m <1m ,film ti<r<l\

'lJ14iJi>il 'it foI<m: ~ 'WI 3N'\\ fu1mmJJ <5 ~ ~ "'IJf'f ~ <5t ~ 9i'\'1T am Jtct:Wiifzl GTIE1T{q-{ qIN"1"1Ic( ~ 'bB <ii fOre( Jtct:ti'IJr1< WRfll ~ 'liBT;

• I

,gi.p.Ff <i'ri 28 .

i - I

I I - I

(4) ti<hl~1~~, fci~2lfcla1ti~11 '3=ft~ ~) m~ -~, ~ iit;1icla1~4f ~ ~ ~ _if "B -m ~ ~_"ct_ 13'.f~ t -:~ ~ ~m-i -'1TT<m: Cf{ ~~&TU~~~; . .

'-=> . . 1·•0"'" .

~ ~ - fcr!icI_fcrai'~•F411 ai~1q1 .~ <:rr ~ ~ if w --~ zj't % , ufl" ~ ~ cfjf '3'.l"~ ffi. cfx "® ~ ill ~ · 13'.f~, ~ ½tllfciilkl~ -cfi ~ ~ it ir, Zili ~ ~ '{) 13'.f&JN<pl ~ ~ ~; _'.' .

(s)

(1)

(2)

~ 13'.ftl@ ~ cpf ·- ~ .€PTT ~ - 9Q wwr . # ficsifuc=r qRf";i;qiJ1, Jt~w ~ -fclP1;q4'f ~ ~ -~jqici_*-1 · cfi lWt -~ ~ -~ 7TfflT ifi ~ (1ZIT ~«IT~ :~~-~-m \:i'dZC:llJli1•11 I '31m1t q12,<4cJ:i½1 it ~ ~ -~\JTT:Alllfi -tm ~ . Fct<TT aj{z, ~ ~ ~ ~ cfi-~ -~ -~ ~ ,:~ irrr; . . . m ~ if -~ affe.m -~ J;f11 Fcn. \iftR;qlff w:r ~ ~ ~;

J:f<ZTTR -~ c#t itm ~ m<IT ~ -~ ~ ¢ q)f ~ ffl- .\?im fct qR_P1;qtj1 &ITT~ fcnzj~j . . .

• 1 , ~f<{ u1 !1~\",H1 30. (1) · ,;Rcbl~flicb <TiuA1 ~ 2t~icb.-J ~ ~ PJ9~fukl ~ --~,.· ~ - :-

-: - -

- J

. ) .

,'~! 'J':"'-li'.J->i . ;1 ,:

(2)· (3) (4)

. (~) ~ - . ~&re-{-i14f~vi); (en) cga1PcrnRl~; ~ . {~} ~fi; · ~~ ('9IT) ~ cfi . {icbll!lt.i41:-f; . ~ (W9) -~ ~ ~ -- 'Pt~ --~~ - ~

~ -.-i\iiPlf<t<, -~ ~ 0qt1RJcl ~ ~ f¥:;:r i:rc:: c5T ~ m :

(E:) · - en ti~1Riiu11:14l1 ~ ~ ~ &]Tr ~ · .-iPiH"e:~@ ~ ~ m: . .

("BRr) - ct 0fr1lchl ~, ~ .m'<f ~ -fa:&R ~ ~ fcl~qfc'IE.11(<lll if~ °1" _"ITT~ WWf ·wu ~ ~ iJ'!WTT; ...

(JTTG) fcl~clRa11:1~ ~ fctro '3imcnrt't;'" ~ (~ ) ~ cf, it ~ ~ ~ 7-m' ~

11½Pi~~@" rm ~ m; · ~ cfi ~ ~-~ # ~ m. ~ -~ i0!-li<h1 -~ c5T ~ --aT1 ~ M. · a-F.fileJ?ich ~ · ~ i0t1 i<h.=t . 91i . cfil P,A.,....,9cl-"-Rt-fu.i~d ~ffl<lf · irn · cftn %

A9@fuia ~ cnT ~ <R7TT -wTTQ: (~) ~!i9Fllllcil! ~ dj~cfilRi<h ~ ~Elcbl@cfi ~ ~ 9WTT; (cTT) ~ filD - llRitRct " cfil ~ -mtr ~m qf{4'1\JF1ldfi "nm ,fcmr occn

<as . cbl4ililff °Q\ ~ "c!,BT ~ ffi fu431fhi'f ~ B1'q ~ ffi ~ ~ . ~

~ ~ ~ ~ ~:~ -m<m: CR ·qR~~-1-,ct ~ m $ ~ '3tct":~ ~ ~ cfiBT;

38 (23)

.EEEE.EE EEEEEEEEEEEEE EEEEWEEEEEEEE ﬁEEEmmEEEEEMhﬁEEE E . EEEEEEEEE E E EEEEEEE EEEEEWEEEEEEEEE E EEEEEEEEE A EEEEEEEE E E . .WEEEE . Emu EEfEmﬁE c3 EEﬁwEwEﬁ . EE .EEEE.EEEE EB .murwﬁwﬂmﬂiw. ivw Em EjEmEEvE granary; A3 “@wﬁgfﬁw EEEEEWEEE E EEEEE EEE E E E .Eﬁﬁﬁw 93 .EE E EE fa E .E mREE v .EAEVEE -E A :EﬁEmﬂEﬂwwﬁEEEE 3 EEEE EﬁEEEEEﬁE NEEEEEEEE EEEEEEEEEEEEE E EEEEEEEE EEEEEEEEEEEEEE E .5EEEEEEEEEEE EEEEEEEEEEEEEEE EEEwEEEEEEEEEVE E EEEEoEEwEEE mm. E5 EEEEEEEEMWEEEE‘EEEEE. m_ 0W wig 31W @ Shiv ESE :v FLWEE WEE Eﬂ MW E. E EEEEEE EEEEEEEE EMEEEEEEEE EEEE EEEEEEEE E E Eom Emm Ewm 33 mm 88 E «N E .EE E Egg 5. E 5.. Em: , Ev E .5: 52:: EE. E we. 5%; Em 5:1,. A, E_ _.E 7

38 (24) ~ \l'5f'1:l, ~ 24 ;;r;r.t\ 2005

(<iFl)' Wf;r,jf <€r f<lm Wf£1t 'lit ijjI44;'"11ijj[ ~ ~ 'BTIT fi'\~qfcml\'l'l ~. ~ "Il.'Ifi'le:Ilii141ijj[ om 41\1llmijj ijj[ trFl-trFl 1ft fcror Wilft ~<i"li'M ''lWff;

tcm:) , fifiwif, .'1Wrr rMT Fol~ ~ .tW-rr3TI, m~3TI &:IT . t1Miiil41 ~ ~ ~ Ail >mll'f 'lWff; .,

31,

(Gi<l) Fol~qM1iIlI't41'1J1<ZlN'l fi'\'lwjj &:IT m"l'l'l <R;'f. ~ 'li14'h(UI 'fiT "ff'1'l-trFl 1ft 'i,<i"liijj'1 'lWlT;

(B:) ~ 'lit ll'lRf 'I1l f.iqct'lil~'li <';q it 'i,(;<ji'li'1'lWff; (1) fq~qf4all'tq i'f it Qil 'lFl <i'ti 'l.'li'r.;;ITqR:Fwff.am .~ fil;U;0\i:t; (2) . '3'l'<lffi (1) ~ ~~ 'lltct !¥it TP\ <llt 'I1l 'lQ.f, J11lfi:r,~ om

~ -qTI -wr ;;ITf'l; qRf.'l'l'il m ~ Wn "lR': i ..

'lfoo We , "IR'lR~

32. (1) Fol~4f4all'tq iJ:'h~f.1l!! ~ ~ ;;ITFol~ f.1l!! 'b$\'IIC('ft 1 fq~ (2) f.i9~f@q M~qf4al('j11 f.1f<'r'I1l "lPT i'fi't "IT \3Wf <Km f'l;Q: ~. 1 Rf~

('b) i6?: mm "IT \M tf{ijjf{ "IT f'l;t!t f.rJliicl f.'rijj[qm ~ 'T'lT ~ '1TC'I>, ~ 'IT '''WR ; .

(\Sf) .' "'lffi, ~, OFf, ~, (t(USldqUC:fi)&:IT """ ~, ~ ~ €I; ('1) fI'ffif m it stfcr~qf4aliilq 'lit m ~ ~ m <lm m B

>lR!mMI .

(q) f<l~4fcral\'lq m >lRi 'lit <Jt. Wffif """ \lW:rt I (}L fq~qf4all'tqf.1f<'r FRll .n {1t{1'l'l2ct~ if \rsl\ iif1iF\t~_~1=

~ ~ om ;m<f; "'IQR-m TP\. qRA'I"I1, "'I~ &:IT Folf.i'II{[ ~ ~ ~ Ail Fol~4fi'le:III't'lm \WlQ f'l;t( 'l'I ~ i'f i1fMaJ'I ~ Ail; . .fcr~qMall't'l m ~ '1l.'lfcra1\'I<ll,~ f<rwTI;mm'1 <R;'f ~ ~ ~ WI ClZlT f.rqm m lJl>i141«l~ ~ ~ Ail; fcr~qFola{i,I'If.rtll 'lit ~ ~w<t.'b w:J'l <i; ~; ~ .'ljl Qil 'lK 'IT qm 'b1441t%41~, ~ f'l; fi'l~qMal\1q: t(ijj ~~, <Zf'i't ~ ~; fcr~qfqall't<ll ~ ~ om 'li"j,oIlR"l ~ ifct'1 ~ "'Iiffi ;f; tiwl .~ WI 3Tl\ ~ ~ om 'dWf; ~ 'if'lFl 'l'ii 4R:A'I'1, "'I~~ ~ fcrf.'r:r1 ~ ~'~ Ail Gm '3'1 ~<€r JUlffi 'liB. ~ f¥t' fq~qf4al\'l'l aru ti<nfli "1$114'"11\'1'1A41f"1ct~' TP\ a:{0114'li"i"" <lm ~ ~ ~ ~ ifct'1 &:IT 'lIill ;f; WI, f'l;;-&i 'ljl ~. ~Jft,if <lm"'b4<uR41 , a:{E:lj19'b"i""~ ~ "IT qm Bl!'fll ;f; ~ <€r f'l;'ffi 'lfc!1sq f.1f<'r~ ~, '3'lfGJ'1 om. 'lFl ~ ~ ti<'J« ;f; fBt<; 'I1l4-qf{'qa: fqm "lft'K ~ 'OO'<ll 3Tl\ Fol~4fi'lall't41~'~ """ ~.~ ~ ~1<iT ~ a:{fflA'I'1 w:n "IT, 'dWf; .J1'jt'1 0Rlil

(B:)

. 33. (1) Fol~qMaliiI'I f.1f<'r'fiT dq4l"l'1 f.i9RtWlct ~.~ Ail t(4' f.i9~f@ct 0¥~ f.;wf, 'PI i'f fili'Ir' ~:- fuID f~J1i'f1l

38 (24) . . ~ ~. ~ 24 ~ 2005

31.

32.

· 33.

(clR) "fic6rTT cfil ~ ~iqr ~ cfil44i4f cf?f ~ ~ ''3ffi° fcl~cJ[tjiQlcffll B' · ~ 1-rn1fclalifF11 cpl" -~ 4l~1?:4iHcfi Cfil ~-wr:r 'R fcrm .'ft4~ ~0!-!icb1 -~; _

{~) 1 f<Mrn, -~ ?MT fcr~ iWZl<R ,m'3Tt; m~'3Tt rmr fi3-l$kl41 ~~<Ti @ir ~ q)BT; _ .

(~) Fcl!ici1clil1ci4l1 a:r~ ~ ~ mtZflR ~ cfi <ht44i< 01 q)]" ~-~ ITT ~0!-!icfi1_ cflRT;

(B:) ~ ~ wire- cpl" P12mc.b1!Blcb ~ it. t~ic{J1_ <oBT; _ _. -·. (1) f<f~cjfc!E.J,~4 ll if~~~ mrr. -;m- qR:Pi441 G:Rr -~ ~ ~; - (2) _ ~ (1) cf5 ~ -iffe;c; ~ Tf4 ~ cjjf ~,~, ~ ~ --

(1) (2)

(3}_

(1)

~ 91rr irr -_;;r fcti 4RH4lff &m ~ fct<TT ~ j -

-- .

· tq~qfclq!Wl ttcb~ ~ ~ ~ it fcr~ ~ cfjt;(,JIQ•ft I PJ98Jfula ~~qfclw<14 m cf5r '4PT ~ 'lfT ~ ~ fem: ~ - , (qj) ~ 'fficiiR ~ ~ ~ IlT ~ FrW!a Rffl mT w:lT 7FTT ~

-~,~'l!T '~; .

(@-) .. ~, ~. GFf, fcRITB, (~0 si;:iil;0 cfl) ~ ~ ~J ~ ~ ~ ; . (Tf) . Wffif m it ~ Fci!iciFclafcitj ~ ~ ~ 3iwIB ~ ~ m it

~~ml . . (Ef) fc!~qfclttli:-14 &JU ~ ~ 7lt_ 'fl1f@· ~ -ufw:Jt I fcr~cJrclalcill _f;rttr fcR-n -41 {16i14'!zd ~ if "{&[ ~ I

fct~qfcltttcill -~ cfJl ,N2.Jl'Jj1 Fl9Wtfulct ~ · cfi ~ ~ H9IBfuld rJi1-, i{ fcB'l!T. ~:- "'

(u:)

. -

~ ~ ~ ~ a:rqr,:r m 7T!1' qf<Hlll-17, a:r~irr ~ fclPi4½1 it ~ cf1 ~ fcr~qfclillci4 mu ~ fcoQ 'fli :fc:Urf ~ ~Rific:.11.1 cf1 lw't; .

-fcr~cJ~ltlci-4 filU ~ l-!~lfcll!IW-0, ~ fcr.wn; ~ ~ cfi ~ cfi fWt ciZIT Ffciffi m &l;MFffi cfl ~ cfi lWf; fcr:;/cJfclE.llci4 ~ ~ ~ cfj -~ ,91 ~ cfi ~;

~ _"91 ~ cf[?; 'llT W <tJl4i:llf%41 <Tl, ~ fc6 fq~cJMltl~•P.J • ~ ~%,~it~;- fcl:/cJMttlW-IT <Tl ~ . ~ cbl-l'i:IIR4l' it -~ ~ ~ cfi ~ _ it fwt ~ ~ ~ WIT -~ a:r'4R m ~ qftH4l-l, a:r~~ gm-~ cf; ~ -cf) ~ ~ &f ~ -~ ~ m-er; ~ fcl!icJfclti,al! m-u 'ffmfur l-J$1{tji'.licf\4 Pi4'Mct · ~ Tf4 -3i&414cb1~ ~ ~ cf1 ~ ~ ~ ~ ~ cT5 ~, fch?.;1 ~ ~ -~ -mr "cfi4'91Rlll, ~U{lgcb<fi; <fi ~ IJT w ~ <fi ~ cfil ~ ~ f.-lfq cfj ~. ~ ~-~ -~ cfj ~er;~--' . ffi-~ mTT -~ cf) ~ '3lll: fq~tjfcl~IWTI cf) . ~ ~ ~ _cfj ~ ~,nlf ~ ~ ~ ?;JT ~ -~ m

7Jfuo ~ - '3lR 9IB ~ -

~~mif,

IBt1, mcrfcp,Jf<'fq Rfi:I <fil ~ ~'jjfmJ.

.EEE EEEE EEE EEK Ea Egg .EEE . EE.EEEE§EE%EKE EEEKEKEEEKEMUEEE E . Ewwﬁw @EWKEE EKEEEKEEE. MEEEEEEK EEEEEE WEEKEKEEKEMEEEEE .EE.£EEEEEKEEEEKE. Eﬁggﬁmmﬁﬁkﬁﬁhw Eﬂﬁmwﬂg EE.EEEEEEEEEEE EEEEEEEEEEEEEEE Ea EKENEE EEEEKEKEEEEEEEEWK E EKEKEEEEEEK E3 .EKEHEKEEEEEKE ii» ESEEESS Eiarxmghmﬁﬁwﬁmaﬁﬂ E EEEE» WEEEEEEEEEEEEEEE EEEEEEEEKEEEEE EV .EQFEEmE» EEEKEEEEE.E£ _.EEMEEEEEEEEE .EEEEEEEE E .EEE ,EEEEEEEEEEKKEEE, E .W®E%.EEEAEETE.E.E.E. E m E55 Em “KKK We .2» Eu EM 25¢ EE id E HEW 3» E E5 «E E _EEEE5EEEEEEEEKE. _ E3 E EEK E in E E ,3 EEE .Eﬂﬁmm EETEEE QKEFEEwEmEﬂEEEEE .EE HE EEWKEEEKEEWE .EbmﬁmﬂﬂEw $vrﬁE¢m£nm 2mg? @wEaagv. E riﬁww a.» EEEEEKEEKE Ammv .EENEMEE-E EEWEEEEEKEEEE AWE EEEEEKE Eu Egg? £55., £35 BEE E» E»? E Eb, EEEW KEEEE.EEEEEEEEE@ . EEKEEEEEE EEWEEKE E 28 E 3 FE. .E» » a a pm .mm .Nm Am #5 mm .

. 38 (25)

. ,

J "

. ) "

'Jr,f.nl~. 36.

qRf.14'i, .~!iT ...~. ~ ~ Flim W ;rqoiq ~. ~ if . rcr~qPclElI(ij4~.mIfI'liIR4f if ft M 1TIlllR4'liI{l :sm ~ filffil ufi1fcr <IT.<TIi ~ ~. ~ irf:'Ir 'lJffif am 3F'r 'ffiif ~ ~ ~ fWl ;

, (m) filElI~m?fJ arcil<"lI')O!fu41,fWl')O!fu4f,djEl{4'i')O!fuioi'fam3F'r g{fililiJ ~ ~.~fWl.

1 . . .

(a:rF5) ~ ~am ~ .. arQt;r ffl iF1 qRf.14'11, ar~m Gffi filf.14'1'j.~ ;rqoierr'fit 'li141Rd ~ if fcI~q~EII{14im '3'I'lQf'J;i't iF1~1TI'4'IT~~~lWt;,. .. . '

(~) ~ 1Wit if ft ~ '1l. l5l"S if filf.1re: t\: 'i fihli7Fj ~ Q;ft ~ '4'IT ~, ;;iT fiI; .9i1'! ~ &mFoi~qf'lElI(ij4 ~ ~,. ~ ..•~ ..... "l<r ti'lf'Rr f<l;Q: ~ it, WJ'1 ~ ~ I ' ... . .

(2) <i?rt-~ mr 'l'f'~ wr a:ri'1m "Ft amwr"Ft ~ ~f.'I<rff~ >&m # Wlq; ~ 1TI'''l<r Foi~qfilElI(ij4am, 9i1'! ~ ~ t:f djjlfl~'i ~f.Frr ;y:rm om fiI;<rr~ I

(3) ;ffi "l<r #, ~ fiI; (=[<iqif .9"R if ;rqoi<ifil;<rr'r'lT ~, ..~ ..~ '1l "l<r rcr~qfilElI\14m~9i1'! ~ ~ t:f dj:0l~'i ~~j ~. om fiI;4r -;14'11 I

am ;;iT w i'llttm 'fit <IT \ffi# t:f, 'li14qRGs. if. ~ 'Ii\. un<Ml;;iT fil; qRPwff m~ 'Ii\ "lJ1{ Gffi ':3t! q-{"4i14qRG~ &m .:J1'<Rl~. ~ if f'I;m fiI;4r ~ I 'li14qf{Gs.. ~ ,'R ~ ~ <fi\ wf;rIT am \3il ~ <iii ~ 'liMt, ~. ~ f<l~qfclElI(ij4~ lZ'li mR \l"'l m'liR 'fit ~. Gffi W"l m<f>IT\3il fiI~I'iB'i1 if ~ 'R {(Qq(i'Hl I (1) f<l~qfilElI(ij4~ ~'Ii\~, \l"'l ~ .wft4 .f.1R4i'roir ~ &m .~-p;=- ~ qq if <j)I{ ft <j)I{ l:% em: i);# ~ 'R 'Ii\ un<Ml ;;iT 15 "lffi # a:rR4q; 'i it I (2) .tmlWli ~~ 'Ii\ mR ~ ~ ..W! tfcrtlmRGli.9i1'! ~ &m "W'l m 'lit ~'Ii\;;rrcMl,am 'l<':lT!iT'Fl~fm \3il filElI'iB'i1 ~ ~ q-{"-.--- mwr fiI;4r ~ I .

, .~. ~ am ~ ~ ffl oii't.Wr:!i<ii ;rqoiQl ~Q'R ~ ~, qjU'14'i1 if f.A ~ m Fcr<riIl<IT\3'lil # M \trq<:r~ ffi'4 \3W:r ~ wm, ar~:-

(l%) i);# ~'liT. 'lO'i, ~ am ~, ~ tf'i<l-W14 q-{" 'lfu<I' 'R'iT a:rrq~ w::rw 0f11{;

(~) was (2) if ~ fiI;4 iF1 ~ <ii ~ <ITw;t<ii. mfcR 41 . ~ 'lit tlffr '*' ~ ~ ~ ~ W!!I! ~ 'liT. tic:

'R 0!'iT WIT am w;t<ii 'Ii\ ~ 'liT '1\l ;;rRT a:rmr ~. '*' &1 f.%r<iT ft. WiI~ ~ Wffif ..~ ~ lWt ;rqoiq 'R'iT a:rrqm; 'lT~.~ ;

(<fA) .~ 'Ii\ i31ffif'd'l<ii ~ ~ ftqr .<ii 3F'r' f.1<iq;; am.~, ;mqit ~am'~;, . ,

(w) ~ 'Ii\ tRl'lftr, ftqr 'lit ~ ~ ~cl'.!!IT Gffi ~ ~ <flIT ~. Gffi ~ #en 'lit ~ I .

• J

I ,

I -

- - )

- ' . I

mflw1~ ~, ~ 24 ~ 2005 · 38 (25) ·

qf{f;p.1~, . ~~ ' .. ~ , ~ cfi 00 'ID ~9 ~ :~if ·, ~!iqfclafi&Fl cfi· ·~ if # fclJm 'iIT ·si,Mcf51-U. :s:m ~ fctm tWffu "l!T ' ~ cfi ~ ·ci ff ~ ciiIT ~ '%TI cfi ~ cfi Wt ;

' (tl'Rr) ~ cfil ,3'.JJ)(lj'2.fffilll, 81:ii~i?u41, i:liEllll'1'2.ffu''{f azrr .~ gn<hl <I cfi ~ . cfifwf· ' ' ' '

(JiIB) ~ ~ .a\!TT ~ · -:,:rqy;, rn 1lit qftH.!Jlff, '3=f~!ID ~ fc!Alllil .i ~~ ·.<ITT <bllJIRH·i. m lr rcr~c1R)e:i1\'l4 .im ~ :~ . ~~~~cfi~cfi~. ' ' , , ,

("4r) ~ ~ if # ~ ~ , ~ if · fclHg~ _ 1 ~ ·•Ttt J~~· ~ . ·. · ~ · ~ cfi, -iTT ~ .ffl, ~ &l"U ·~!lclTclE.11~4 cfi ~ - cf>', ~ · · .. · c2FT mfim ~ ~ "ITT, ~ cfi ~ I . . , .. . . . .

(2) ~-qf{IS{~ WU ~ ·i ~ ~ · clrJ ~ .~ ~ cfi ~ ·~ ··~ · ~ .· .msn. it ~ ~ ~ 'clfli ~~qfcli41Elll am, ~rf ~ c5 · :$f '3ijR1i;"(. cfi' ~ ~~fc8:rr~ I . . . . . .

(3) ~~it,~ rcn ttarq if .~ if ~ti .~ .. ~ l ·~ .·.~ ~ ~ fcr!icJfcle.tlcilJ ITTU~ ffl ~ cf? ~ '3ij~l~'i ~ -~; '3ffl. ~ fcn<:rr '-il4'11 I

cf\!TT uTI 'w ~ <ITT ' <TT ~ ~ ' $14qfll5{s_ if_ mwt ctt ~ ·"11" fcn qftf'12.p-11 m ~ ~ ~ ~ ~ -R 2B14qft~q ~ ~ ~ · ~ ~

' -- ' ~ ~ ~ ,. cf514qftt5j~ . ~ ."CR ~ tTTft, ~ ~ ~ zm ~ ~ ~ ffl, ~ · ~ ~~q·fclaiW-l ~ ~ >l"fu . ~ mtfiR ~ ffll. ~ ~ mc!m '3# fci~l'ifl~I if ~ tR: ~@ql4•TI I . (1) fcl~q£4E11i:1ll ~ ~ ~ ·~, ~ cfi .~ .~ ~ ~ ID"U ~ . 9cT if cfjif "B' cfil=f ~ . ~ fy?t ~ "CR ~ ~ ~ 15 1iffi # ~1"ITT I · . .

(2) _m~ ~-m ~ ~ ~ ~ . ~ w:rfu,r . ~ .. ffl ~ &TU ~ m c5I" ~ c€r ~, -~ w~ ~fur ~ TE!ElHfl'lil ~ ~ ~ ' .mwr ·rcmr~ .

-~ · ~ ~ ~ ~ ~ ~ ~ cfi ~QT. ~QR~~' qal;i,119i if ~ ~ ~ ffl rrr ~ it ~ ~ cr; ~ .~ m w, -31~:~

(~) im ~ ·cnr -rrc;;;, ~ ~ ~' ~ WFf-fr,l( tR: ~ ~ -:,:rrq~ ~ ~ i

(m) ~ (2) if ~ ~ ~ ~ cfj ~ "ljf ~ _mm "ljf . ~~ tJffr ~~ ~~ ~~ ~ cnr .qc:

qr· ~ @IT~~~~ <}if -.:ru ~ -:,:fTcTT ~-~ ~ ~ #· ~~ ~ "fPffif' ~ ~ ~ ~tl 'PB£ -:,:rrq~ <lT qjE§~(l{ . i ; '

(cfR) ·~ ~ ~~ -3ffi ~ ~ -~ -3R· mq;, (R1T · mf, ~ ~ ~ ·Z@o!l i ' ,, ' '

(~) ~c51 ~, iTcrr <fil~~ ~ ~~ '3ffi ~ ~ a'4T~-~~"ftc!T~~ I .

m .mwﬁﬁammrmvﬁ.%5m i mmmmﬁmmiﬂmgilﬁﬁ Egg. mi .BEEE Emmﬁmmmwagwﬁwﬁmmmmmﬁﬁmumﬁg. Emv WEE EEEUEEEE.EEEW¢@E mmmﬁwﬁsﬁmpwﬁﬁmﬂaﬁﬁmwﬁmgfmﬁ EEEEEEEEVﬁgwEEA mﬁEEmmgmmﬁEgﬁwmmmEg pm .EEEEEE .mmmggmémmamﬁsmmmmmmmrﬁmﬁmmm E -Ammmmmm m,EEmEEmEmEEEE£m€£E \ "mmwmmgmmgmmﬁﬁmﬁmmmmﬁﬁﬁgmmw. 3 Eg maﬁa gm REE EFF? méBm, _ .EEE FEwEWmEWEEEmEﬁEﬁEE EEEwmmsﬁmammmmmﬁmmmmﬁﬁmmmE: .mmEm @Erﬂﬁﬁﬁﬁmuggmmﬁwﬁwﬁmmgmﬁu, Eggﬁmﬁamﬂp EEEWEWEEEE mm 355% .EEEMEEﬁEEVﬁAgﬁE . EEHEEEEEE Emﬂmmﬁméﬁ ﬁﬁmgﬁwﬁggggmwtﬁﬁ. 535ng mﬁmw5E5rrymewmzyurﬁmmuwvm_$wEﬁmmﬂ£Em.mwaﬂm mmﬁmmmﬁmgﬁwmmmmmmmmﬁmﬁ Emﬁmmmmmmmmmmgmmwﬁﬁmmmmﬁgm em Egg; _§FEFmEBmEﬂwmmﬁm5mwﬁgwﬁiEnmmﬁﬂmﬁ mﬁpvgwfiwﬁwﬁﬁmmgmwmmrmmwﬁgwwﬂg E _EE%WE EmﬁmmmmmeEEEmEmmﬁEmm EFmEEmEEEEmmm$m¥FEE E .mﬁwgmﬁwrwﬁmﬂﬁww .mmﬂwmmﬁmﬁgmﬂmwﬂprmﬂmﬂwﬁﬁﬁg A. Egﬁmgﬁmgmﬁmmm .E . A EwEmE E: Eggmﬁmﬂmﬂﬂmﬁmmﬂmﬁﬁﬁg E Emmammmgmpmmmmmmmmmmmﬁmmmmm E3, E Emmmm ( Eggmﬁgmﬁgmﬁmﬁmﬁgﬁ E5“ EmEmEEEEEmEmMmEEm A Emwmmmmmgammmmmmmﬁmmgm .mmﬁmsmmgmrwﬁﬁmﬁaﬂ Em mmmmmm 5%. GS mm WOONEEE Egg

" 38(26) ~~, ~ 240l'l'ffi 2005

(qt-q) ~~t1Rli( ~ f4*'lfilaiiii'l if; aFf ~ am ifi4i:llf{<TI'liT ,I '~ am ~~ ~ WIT ~,

. . . "..". .. ' . (19:) f<t~ilf21"li(1'1if; ,~if; 'liT'R if; lWt q~ <IT'~ f.lfQ 'liT

~'$<Il'lr ~ <liTF'lJ1R,~ i<roB l<'i ~'W@ifif;m" ; (mo), ' ~,I~ ~ if; 'fWj &m'~ '<iii ,fil;<rr "!FIT;" '

,(.:mo) 't1"'iif.1<1'~ q;[)KR ,!'li<rr"!FIT;' ,. ," ,'" '

, --,

~.. :':

.~-.,';.~. --;-:.-~ ,',' " -,'" . '~f<mr~,if;fil;'llI.Qjt qf{f.'l4"1if;}ll 'f'lffir qRf.1<1"1if f'lffir

" , Qjt 'RW'Rif;i ;;rr:f<t~ilf4al(14if;M ~lll\T1i1i1{\ 'liTmft~. WmIll , 'Wf 'R !l"ifi'! Sl<'lCffilt.5lR'i'l"!if- ~ GO! ~~' ~ 0j0f, (fifi fil; (;it

"~ 'lit Qjt ~-,'R~ \fllll'PC <EB <i;r~ ~ ~ ~ 'l'IT% om ~ wm: wR <6t''1t 00 \fll 'R 'ififl\ll1W: am, ~ fili<:JT;;w::p1l1 (4)' , ififl\'~MQjt5lR'i'l 'lit. ;;fi.',~"(3)#,~ !'li<rr'1'<l%,

<>ij1fJRd'li\ <'fiMtam qftf.14"1'lit'llfur 'li\ M <1T;oft ~ 'fi\'<'fiMt <1TQjt 5lR'i'l'litf'lffirQjt m<A if; mQ, ~ ,fil;iff'

1 '

. 38_(26) _ ~ ~. ~ 24;~ 2005

•1(qtq): . ig~flRtci '. ctcf ftj~c4fcla1w1: ~ ~ _ ~ ~ cJ-A'c!iR4f C6f _ · .. · ·~omm--~~wrrefct, -_ · .· .

• • • • • • •• • J •

(8:) _- •fct_$.qfcle.JiW-r<t•_~ ~~~~- it~ m-~ · f111l <nl" · · 1¢=r\,trr-~ ~ ·<fil ~ --:~ ~ ~ -~ -~ --~ -~~-;

("BIB) ' ~ '~ ffl ~ -~ ~ . ~ 'cjjr .&zrr ~ ; . . . (~) fl411Pia\,qffe'r~ ·cnr ~ _fcmr ~ ; · : . · . . . -·

... - . . • ·,•, : • l;, ~ • . ,._ \ • • . • .' ·

(4T) _ ~. ~. ·. wwr-~ ~ Fcm1-~~~l ~ - fcITT~aTI-~ ' · >1f.1.flg'('u1 ' ' · -· <,_-, · · • I • ... . • •

· --- (~) ·fcr!?gFGJei,e<J .:mu :: "B"mcr ·~ ;-· B1~1c:i,m, ~ - fcrirr1i, ~ ~ ~ - l-i~1Pcia1~m ~ _'. cn'1"1~~Hcb -tl3f FiltA:· wu -~ -wiwa·-;

·, (~) _·if ~ ~ -- -~ -~~1fc(a1<,i~1 -~ ~~qf4eMM . cfj fq'~ ~ -~ flcVt ~ '.'Q,°B ~ -ciT. Qf4iG{0I . i . .: - .

(~) fcl"~q\?Jt111:1<.J"i1 -'3l"~ fcMrn; ~ --~ · <TT ; =s:rn,.,.-i:1\?l~a..,.,.,11:1,..,.;:;2{\ ·· <TT -ql~~~cn r:N ~ : "ITT mcffifi_ ~~mm-,$~-~~

-. f<h ~<t ll :itBr t<11'4-q11 :·cf)[ m ~ \Yfr ~ -; < · · (~) m _ i-rn1Pcla1c;:1<.JT · ~ ~ ~ ~;m ·-% ~. ~ '

-· 3TTt.7lTW ··c!'<TT ~ \3{tZntj°95T" C6f ~ ; ·:" . (-cl!C::€\) \?J;;qml( Q0siJi\~B} ajr . >JGf~r ~ '31i:i1tj1~f?tiqi, ' .Bl*J_\ni<TI,

-_ .· . "1d.!ll1cffeizn, ~ .tWmr -~ -(~R) -~ (~): ~. - . ·_,: 41f<cTI"lchl-,~~ $h~1il ·~·, IiIBffi·~ ~ .;::' · .· ..

(~) ;: ~ ·, <E ~•s~rll\ ·cMt .. -~ WIT ,,~ _ m~: -~ ~ '3m ·,:: \?l~clRl:tri§'l4/~ l::!'{U{]Gchl ~,~;"f°q':tc@E11st4 ~}l~.f'. ~ ~ m ; .

-· · (B) ~~,;~":i - ~~:~ ~ ~ :-'3½9.9'Lfot..~ •cfif: WT. ; . .... ,: ._.- (~). :A~'@1c1·:~~f~~~:~t.il1Z:,IEIT ·~ ~,:~ · ~- . -~--"""'~~ ~~ -

(~) wmm -~ ;· <E~·'BlfCAT _.cim !fcR: . JfR .. · -. . ~......+ . (~) iw wmr -- '3F<T _ ~ - -\Yfl-~ ~ - ct -~ . qf<H~lil &m - .

-,. ,, - ... · ·. ~ .-~ :.'1fR:l i .. , . . - _. . _ . 37. (1) > ·<TTi:r 36hif ~:~ ·~ ~~ ::<-fi_ ~q-~ ~ qftPP.:!l1 .. _J1;.1t1Fb1{ mu --.. -· ~ ~ ·,

G!'"ilQ'11Lci~ ~ ~ ~ ma' -~ t=r,l' .<Ti -~ ~ ~ ~ . m ~ i?,J<P I ·:. (2) ffi ~ ~ qru if ~ ·q~ ~ '5t· ~ -f®' ir, ~-~ _

-J~i. : _ 'IR, .. ·~ m;~ ·.- 4R.llPtllli GfTT wm ~ 4RAlf'il if-BW'tR - c!x ~ -~ --~ -~ ~ --~ I . . . . .. ·

'3~ <"' ·' (3·) - .-i?Jm:'..~ <R4 . ~ mu ·."4lmf ~ -., i;:[R.; ~ ~ ~ ~ - -~=:qftPl.qtJ ':cfil·.'°lll" :: ~ -~ q\{H.4li B fiW~ .clJf -~ ~ qf~ . -ajr 11«l lrcl.ci cfit· ~ ~ ~ Sffi<\Cf · ~ -~ ~ ~ ~ ~

--- :· ~ QIBq QZ ~ ~' · . i; .: .. • "' • . -- ' :., ·•;_-: __ ,:; .: ;

· . · .', ·_,,_ -(~ ,fcmr. ~ -. cl,~ :.~ · ti8f?4½ <fi _<TT 'fcpm :qf{f.!lllii 11 fct€r · · · ,_ iw 'ffmEFt .~;, .\Yfl~~~cii?la,~4 cfi fcR:TT -~ · Sllf¾<hlD <61' Slffi-l!ffi1, R . <JI

.7fo-=f ~ ~ -~ ·~. ~ -<fil:~ ~: ~. ~ ·~ ~,(ic!j _fcn ~ -,. mmm c61' ~ --~ . :CIT -.ffl m ~ -- '6B ~ ~ iffl ~ WIT 71IfT i ~ ~ WfiR W6c cf5t·1Tt fcnm 'Ulf q-{ ·cm4 ~ U{f -~ fw-Tr ~ I (4) : · .. cnrr~ .FRit -~ -mwr <fil, '1fl-~-(3) ~ -~ M 'l<TT l

~jlflRct cb\ ~ c!'cTI qfyf:l.q~. 'fil ·. ~ cb\. oon <TT~~ . .. . . , ' c!x·- ~ aj ~ ~ cfi[ fctm_ -~ 'ft~TitR <Ti ~. ~ ·fcl:i ~

EEEEEEEEEEEEEEE EEEEEEEEEEEE EEEEAVEEEEEEEE : EEEEEEEEEEEEEEE EEEEEEEEEEE.EEEE mﬂmwm E:EEWEEEE®EEMEFE EEE EEEEEEEEEEEEM. EE EEEEMEEEEE .. ‘EEWEE‘E EEEEE EEEEEEEEEEEEE. EEEEEEEEEEEEEEEE., EEEEEEEEEEEE..E VEEEEEEEE . . , EEEEEEEEEEEE - EEEEVEEEEEEEEEE E. . VEEE EEEEEEEE EEEE . .EEC EEEEEEEEEEEEE .. 3 gm; EEEEEEEEEEEAE EV E.EEEEEEAE V ..|r1u . . EEEEEEEEEE AE V 3 EEEEEEEEEEEA EV EEEEEEEEEEEEEV , EEEEEEEEEEEEE..EV , . ..EEEEEEE.E E AEVE AEEV EEE EEE E EE E E E AEVE “EV EVEEEEEEE VE E 9 %E E E? as GENE: Ex A33 ,.. EEEEEEEEEE. EEEEEEEEEEEEE EEEEE EEEEEAEV .EEEEMEE . EEEEVEEEEEEEEEAEV EEEEEEBEEE . EEEEEEEEEE EV .E . EEEEEEEEEEE EV EEEEEE EV EEEEEEEEEEEHEV .. EEEEEEEEEEEEEE . . EEEEEEEEEEEEE EV .EEEEEEEE . V EEEEEEEEEE.EV 38 E E E E E as“;

(5)

~ mJtI;[, ~ 24 "R<Ift 2005

p ~, ~: 'IT o3l'mr: g-r:~ m <J) fBi:t fcmr ~ 'lit 'lJ'ffi 'P< t!Wlt I 'Iif'l <fus:<nT' <€It . 'lft ~ f<l>tIT.;;oft;r qRf.w"I if; 'IT f<rwrR qRf,)'1'i if tiWq;r'if;- ~ <nT'Jffiljq 'Iif'l qjtq;; 'lit 'P< tWIT ~ 'Iif'l qjtq;; ;m >ffi!T'[ 'lit,. 'IT 'ill t<I'lm- 'P<' ~~JTI 'IT '1K ~ fcmT. ' . ~ B 'Iif'l $I- if; ~. '1 J1R qffi f<nt:l).~ B tfoir1m %, ill 'Iif'l ~ ;ffi ~ill{Ie! fcmr ~ 'lit ~ m ;;iT 'Iif'l ~ 'lit 'IT ill % ftq]i hwiT f'l; ~ Jffiljq 'liT ~ ~ 'li\<ft ~ ~ aq ;mif; .m- i'i zn: wmr ~ <&.;ffi ,'Iif'l qjtq;; i'i .:m<ftm 'P<

'. ." 'I", ••. "...

R'1T ~ 'IT 'Iif'l ~ 'lit itB- m if" ~ fcmr <fus: "''j'iIRti ~, '~ >!Wi'!l!t¥ ~ ~ ~ m~ fiI;il ~. i:JR;;tr<& ~ il

. ~ qrnif;ijljOfq ~ m ~ irT Iilmm 'Iil ~ fcmT lfu-s: &m 'Iif'l <fus: 'lit IIR1Ifcld fiI;il ~ ~ ~ if ffilJ ~. ~ I . f<l>tIT"!'lFr qRf.j!4'i <if qRf.l4'i if 'iltcr$j'lT qRH4'i. if f<l>tIT tiWq;r 'IT ;mif; FmR if;fBi:t ..~ <iT.'Iit ~ ~ m ;;Jr ;ffi ~ 'P< tWIT, .'~' 'P< ~ >IT';ffi aWl ~ ~ . O!R if;fWl ~ ~ mi'

38 (27)

..--~-

• J

J, _

~ an~ &:ITqRR4'i if; ~<IT if; ~ Wt ~i ai~l/T,il .. H9Rtfuiti Wffi[ ~ 'IT i3'1i'f -Rf<nt:l) 'lft ~ if; ~ ijljOfq m m:_

(~) 'i~If4QI~<TI,',->!EZlT'R~, >IlUFR ~ &:IT li>Wr mJi't i) f4QIf€l4f <nT~l/T ~ qiffi <nT~ &:IT\WliT ~;. -, .•.

(~) fcl~qFciQI~4 &m. m 'Iil O!R ..,<mll ~- Jqlft1Q"', WIT"T-lpl &:IT fcmr WiQt -3FI ~ ~ IR'f; ~

.J ~j ," ".••••~. &ll;&;1;;F;;= ••= (ffi"f) f<r~q~QR1q'Iil ~, \3Qift1Q'l1&:IT W"I1"Tctl'if <Ri ~

crrffi .' . '.. , - . (tll\) f<r~qfcla 11.1q if qI<;(4<};!{jif; ~'. >1"TIfur fiI;il O!R crrffi ~

f<r~qfclaIWl'Iil lifu.rrJi't, ~-om '3\ffiQq;jf if; fW! Wt~ ~ if; ~ ll""Ilfur 'Iil ;;#t <mll qiffi; ,

(lli<!) ~,i3"I1fm, W"I1"T-tl'if &:ITFciEitioiQt -3FI fch~Ji't it ~ 'lttm-m if f1P1Rtti ~ if; fW! ffii\ 'liT ~ M "fAT;

(e:) . ..Ji't 'liT ~; (fIl<l) d1~(jr'llm<ir, EW;jeffm<ii,->!Ujq1~fmljl, tm! twIffi ~.

(~~Rl) 1K'lil tr<rrqjfbl~q)jan!?;if;m f'l;il ;;#t <& mr;

(3M) fcl~q;qall.1q if; ~ if ->!jrnR m m; ('4T) 81>ilqlfl ~ ->!EZlT'R~ if; ~ '{.q]"f-wrGT; (qr) 8i>ilqItf! 'Iil '"IFfcll &:IT\WliT Rmror; ('<1m) ~ ~ if; Rtim,' ->!jrnR om ~ if; Wi" if

Wz orr wA qffi ~ ~, '1R <€It m ~'\3'1<1; fW! la:~qj64','>'il 'liT'FclW<iM "1AT;

(0Im) fim~Qt~''liT R4T "1AT; (m) fcl~qfclall.1q m l'lfuE(;l[qti 'IT tiirrlt<l 'i~If4QI<'i41 'lI

qi<;j~'lf.Ni &:IT-3FI ~Ji't 'liT lJOiq;

38.

\ .

- • J

) . .

(s)

(6)

~~.~=.:ir~mr: ~:~ffiifwtfcrm~c€t cfl1RT cot m l ffi ~ -.. <pf -~ - ~ ~ M ~ qftPJ4i.i cfi <tr ~ qf<Pilp-j lT "B~tFf -~ ~ q)f ·mmcr ffl ~ c6t 91'{ ~ '3ffi . . .. ~ cnrt ~ ~ >ffifl'T c&, . .:ir -m ~ cnt WPTI '1f iIK ~ ~ 1:iR1K TI 'Pf4 ~ cfi ~ -~ a:rR ~ ~ ~ TI ~ l m ~ ~R~~ ~ ~ fcrm mw; ~ ~ ~ ~ tfil<t ~ -c€r -... . -... -... <tr m % fti:ni ~ ,~ F<n % ~ '1)f ~ ~ ~ ~ ,3ffi ac;f ~ GJ'ft if~~ iijN1Tf c6t ,.~ ,ffl ~if~ 9)( ~· . ( } "' . . ...... . .. w:rr ~ <tr cnr4 ~ ~ ~ ~ ~. ~ ~ ~ d-lj½1Ra ~ , -~ >{R<ill" mwr ffl '3ITT ~ Wfm .. ~-~ ~ -~ ~ c:w if -~ qm _.<B .~ .9 '3m WPR~-wh ~ --~cfit ~ rcmr ~ &RT ~ -~ -cfil >l«l~fcla . fcm ~ m ~TT if ~ ~ -~ I . fcom ~ qi{RJql-j <:fr YRHlll-\ i:f ~~ ·<TI qftH4l-\ . if fctm

38 (27)

~~o/f <lT ~ FfTTR 'cfj ~ -~ ~ -Cffe ~ ~ m. ~ ~ - ~ - 91'{ ml, -~ · .<p{ ~ ifr' ~ '3Wf, ~ Fm . -;;;R cfi -~ ~ ~ ~ I

~ -31f~. ~ qRPP-il-! cfj ~m cf) 3r&f'4R ~ ~. '3'.f~~ .if .. H9Rif<m1 ~ ~ .:ir ~ ir ·oo ~ ~ ir, ~ ~q €1- m :- (~) l-\Qlfc4tltt."i.~, -'3-1"~ fcMrir, murR ~ ~ WWI ~,:m

it fcle:iffeli{f '1)f ~~ ~ tfffi '1)f ~ ~ ~ ~ j . . ~ (~) ~~~qfcl~a~,"~14 &RT_· JlGFf ~ "1R •,9l"ffi '39lf9'TT- 0q1f?iq'::l ,

. ~ •J

>fl-lTUf-1:pT cmr Fcrm ~m ~ ~ '3TI{ ~ ~ ~i . - -~~- fcr~ctfcltilW-l ~ ~. ~ w:rf w:rrcrr.:.~ ci'Cfi ~ -9@1 ~- · .

t ' - • fc!~ctfclE11~4 if q1~44iifi . cfj ~ -. ~ ~ · ~ .cmrr ~ fcl~ctfclE.l1~£i ~ q-oofi3TI, ~ :~ . ~ cfi @'ir · ~~ ~ cfi %TI· ~ cfit um 9@t 16m; . ,NI~,~' :w:wi1-\:f;IT ~~~qt ,3:p:r fcrr~,:m ~ ~ q-fu,r-m if -·ftfc+.t~e1 m · cfi ~ ~ '1)f ~ ~~-

' ('8:) . -qmni3fi q)f B'i:lli:3~; (mTI) -Jf~c, ~lrn'4r, ~~, '3-!tlll!1'£frnalf, Uf.'f ~ ~ .

(~~RT) ~ ~ qJl{ctllSJcbl· ~ cfi -~ ~ UJ.Pi ~ ~m-, (iffio) ~~q1cJq1~4 cfi fcmffl if ~mfR m m; (-;fr)_· e1311qm ~ .Jt~ FcM'rTI ir, ~ ~~--wrm; (~) 81::i!lcflffi c6t l-lFmT ~ -~ ~; (~) ~ ~ cfi Reim, · ~mfR 00 ~ cfi -~<t if

~ ~ m cf@ ~ ~. ~ ~ m '3fR -~ m fa:~ 41c54<fj9l ~r~ fc6iiT ~; . -~ .

. (~) ~ ~qt ·fmul .q)f ~ ~ ; (~)- fc)~clfclt11a4 mu l-lffitS61fcle1 lil' ~ i.it;1fcle.11~41 <tr

q7fil~cnPl<h ~ ~ m.an q)f Wifq;

EEEE.EEE EEEwEEEEEEV I WEEEEEEE AEV. EEEEEE EEEEEEkEEEEEE mmEﬁEEEmE..EE®EEEAEV WEEEEEE Evy MEEEEEEEEE Aﬁ WEEEEMEEEENW E5 A E EEEEEEEEEEEV Em E Em FEES :Emﬁm hﬁEleH; E5, EEEE E EEEEEEEMEEEW EEE E ﬁE EEEER .E "E Ev EEEEEEEE AEEEEEEEEEEE E in 25% E33 w._E m Em E3 La E WEEEEAEEEWEEE EMEEEEEEEEWEEEE EEEEEEEEEEEEE EMEEEEEEWEEEEEE Emmc Egggﬁﬁﬁwﬂgggg E EEEEEEEEEE EH;

. ~ uom, ~ 24.0R'Rt 200S

(~) .",'1. .crerr' q(@~4if.'l4i OF! tWiT-m <j;T, P1.-$ ~~qfilwi"l'1 'if; ~~ ~ 'Til m, ~. crerr f.'rfu!ur;

(w) fil:~qfilElI<'l'1 if; ~. if;, .~ f'l; f4~qfil E11,,1'1m il<R ~ ~.~, ~ crerr ~ 'lit~, ~ ~

. 'R'Pl. il,1'1'11 '1 ;JjJ(ff ~; . (~) ~~qfEleilcl'1 ".b:TU. r.nm OF! fil:~qf21E1lcl'1"Ill f.19;r:j if; m'Il

..• ~ it f2I;i'l oWl'lf<\' oili I('i fifClRi<il if;. ~ crerr ~; .... ,

'. (~) .~ifi' flIl'1kn"[ if;\'i<iq if ~ lJ~[f£I~I"I'Tl "Ill '.... cncil~4if.'l4i '<1m '1F1CIT >W<! tWiT-m m ~ f2I;i'l orR . . 'If<\crerr* f2I;i'l "l8 'If<\R>R;. . . .

. (~) ~. ~~lf4E1I('j'11'll <11o\1~ibf.l'li <fill ~ lW<l.I'iBrr-m .. il {I -run "l8 Clf<'lf f2IwR! 41 <iiI WRi<; .

(;:rffij-) \<i~qf21ill<'i'1am 'll ~ ~ B ~ ']'iT ~-m"lll m . • 'if; f.'l"1IQ'1 'Pr WT; . . . ... . . '. . .

(<1RJ) .~ il o:'t, ~ 'IT fil:~qf4itl('j4if; >llfQ4idNt, firilM~ ..';>p:!' ~ if; twlt if; l¥tail"c \Zi~qf4i:licl'1if;~, .~ I('i 4i4i1ID'!,i\ if; l¥t "llffli 'ffilT '<1m' ~'ffilT ~m; .' .' ..... '.

(~)~ ~ <j;T 'lb1~ Zm<5~f'Iilma, \lTI7:.. ('1$l) Q.B' ~. OF! fcfs:<i .n ;;jt ~ ..~ 'llq[{f.'l'1lJ if; .' ~ ~ am ~. f2I;i'l ;;rR ~ "Ill ~ f2I;i'l .

..01Jlt 1 " ....

•"''''''''''OO!.. ~.'l!.r;;. ~39:$'."'~OB<s-rrr -,,-W1'lJ ;>f~ if; fuq-f1l tflit<l "i~ q;r:\.~. m ~"1Wt i . (2).. 9i!<\~ mr <r'11'lJ'l'll~~. m "ij'i1~d fim; '1Q

Cllit& B >ITl €FIT I .

3l~ Fro m<RJ«~

'4~(i)-

, .

~Tu39 'lit I3'1'T!U (1) if ~ r.nmGlRr if;w S' .n ~ ;>f~ 9i!<\-~m '1tf <A1<lr~-' . ((('Ii)' oil ~ if; >Iil~ 'IT ~. M~'llFci~qf£lE1i('j'1'iii

: . q'{\mim if; trj"~"wlJR! 'lit orR ciron 'l"funim 9iT. "Ill f4~qFclE1lcl'1. if; \j<ffi1[ 'll ~ ql~4i'J)ij'j (~ 'll fS'<.'Wrr ~) if l$r if; l¥t qm 42 'lit ;NiffiJ (1) if qfOffi'iii ~ \lTI7: ~im qi)- ~ 'WIT ~, '!iFf ~ m d'l dip '1~

. oFiT4T ~ or.r \'l'li f'l; Zm<5~ <j;T >ffilT'l Fcim ~ .m~ M'I4T ~, "Ill

( <u) ;;jt ~ 'lit ~ ~. \Rif; ~'IT \lTI7: 'l"fun-m if; . ~ 'll \Rif;' t=<r{ 'IT lMT'l"5l<'lOT ~, q;r:\ .~ lrtn d'l •.. G'lJ ~. CRT4l ~ "l'f \'l'li f'l; % ~ ti"iPf4.'ll ~

if; >ffilT'l if; ~ ~ ~ '\lTI7: Q.B "f:~~ if; ~ 'fiT >ffilT'l Fcim ~ !mT ~ M 'I4T ~,"IlI I

(<\R) ;;jt fcI~qf4E1[cl4 if; ;>fUlOO 'lit, ~ 'lit fc!~-q"'-i?lE1-I('j-'1m il<R ~ "lRff~, .-m ~Jqiilr.tiii! 'IT lMT'l"~ ~, d'l \'l'li. ~ . R'1l4f ~ "l'f G'lJ f'l; Zm<5~ <j;T >ffilT'f

'. Fcim ~ m ~.!'li4r~~'I

. ,

. '.

(~) ~JTI · -~ · crr@~cbA<b '3Ff man q)f, ~ fc\~qfcl_E.111."lli ·cfi fcr~ ~ ~ "ITT, ~ . ~ RmfUT;

(~) R~clfela1c1lJ cfi \:Htlll¼chl cf), -~ fit fcl~qfclE.Jll:'!4 mu ~ ~ i~, ~ mr· ~ -cm~, ~~ &191f. cl~·FP-il9 ~ %- ·

- . • . , . - · ·• ,. . 1. "

. (8) f9~c1fclil1t'i4 ~r fcfim a-Fr ~~~fctE11fi;q <TT R<filll" ~ f!f4 . _ _ ~ wr . ~ ~ ,1JF(cf@ : ~ ~ ~fclffiqj cfl ~ ~

· _·'. ~; _· ·. (~) · ~ ··er;• B·w1kn°1 ~ ~q if ~ iie,1fctE-il1:14l <TT

· ,. __ ·cncti~chA<h ~ ~ ~ -m% &rtr ~ -~ '1lR cffif ~ $ ~ ~ cf@ ~; ·: . . . . .

. (ire;m) ~. ~~lfclE.111:'1l11 ~ ql_~",~<bA<h ~ lWlffil ~ . ~'3TI . .... · · · ·i1<1 nm~~ fclwffi4f cti--~;- · -· .· · ·_ -

. (~) ~~cJI4e.lll:'!4 m"U ~ ~ -~ "B fcm ~ ~~ ·trr· ~ , C ,; ct · Ptai1c:.1 ~ ~ ; . · . .. · . ". .

(~ ) -~ ~ cft, m qt fcl~ci\?lil11:1~ _"fi ~1Rl?61~41',: ·tifciR,4f-~ ---~ ~ cfi ~ cfi ~ ·· '3lR ·. ~~qfc!Jtii~~- -~ ---~ ,

. ~ Q;Cf <h*i11l1.:c:. cfi ~ ~ ~ ~ -~ -~ ,- .~m1lf - -· · .. · · .. ~~I~ f • . . .

(~ ?~ ~ cfii" 7Tbr 'elm~ Fl9fcfi :¥bl ~ ; ~ --. ($) ~ ~ - oFr ~ ~ \jTf ~ -~ . ~ -qR:A4Xi Cfi

· -•~w~_~ufRi<lf~~ -,~, , ... - 3·9. -,~ 1 ~ - -~ \Ji~ ct ~ W1R1 '3l~-cWt-~ &f{T m ~ ,

40 .·

. (2)., 91r4 ~ ·mu ~ -7FIT ~ ~ -&m -6ljli1Rt1 ~ <1tz mfr& ~ >fc[n "?Mf I

. i') -· .qT{f .39 c8 ~ (1) 'l{ ~ fcBm 9Rt cfi ~ gQ ~ ~ ~ cm-4-~ .&TU '1ITT ~ ~ ·- . (t:fcfl) · -~ -~ ~ ~~ q-{ ~ - -~ m <rrfci-~c1!?lE.111;1~ <Et

::· : m-m cfi · ~~- ~ - -.&· "1R c1iw ~'3lf ~ _ 'if fct~qfc!ill<-'!ll . cfi ~1r <TT ~ q1<;_4<',j,i½l (~ ~ ~ ~ ) if ~~ cfl ~ tJRT 42 95t ~ -(1) ~ zji)m c6T ~

· ~ ~'3TT ~ -~ ~ m-, ffl cy{lK &m ~ ~ ~ -··m ~ ~ (lcp f4i ~ ~ ~ ~ fcrm. ~ - &ro ~ ~ ·1f!IT m, ~

( ~ -) \jTf ~ cm &cff am' ~ ~ -::"CR '3TT"{ tffuTT'3TI' . cfi -~ "lfT ~ -~"Cl\~~ mi ffi -~ °1rtTI M : ·&cn ;,tf -~ ~ ij{Gf ~ -~ % ~ ~ -.<lf ~

cfi ITTffiq ~ JfjtlTT ~ m , i3fu ~ ~~~ ~ ~ qjf · ~ fcrm ~ &ffi ~ fcljrn- Tf4T it, <TT I

(cWr) ~ fcJ~i:if4E.Jl~Fl cfi '3:rtzTTW <€1; ~ c6T ·fq:1'='c.1fcl-l1.,.,....lc:.1......,4 &:m ~ ~ ~ it, ~'3TI ~ _,3q171fciEl4! G\ ~ 5Tm!T "ITT, M Wfj. -~ -~ ~ ~-~ f4i ~ ~ qJf ~

·- fcmT ~ mu -~ M .T[<TT m-· 1 -.. ·-. ,-

. \.

3l~m'i . l!<lif( ~ -~

.Emnvm ﬁamEm. EEK. VEEEEEEE EEEEﬁEEEEE..EE «EEEEEEE «EEE EEEE EA EEEEEEE AEV VErEEEEmEELE EEEaEEEEfEEEEw EEEEEEEEEEEE EEEEEEEEEEEE. EEEEEEEEEEEEAEV , HEEEEE EEEEEEEEEEE. in E: Vac Em Earn WEN .VwEthEWmEuwmwﬁ EEEWAVEEEEEEEMAE EsEEEsaEﬁEa EEEEEEEEEEEE_ EEEE «EEEEEEE EAV» EEEEEE EEEE WEEEEEHVEEEE _EEEE EEEEEEEEEEE VEEEEEEEEEEEEE . _EWA {a @7me wﬂvmﬁmﬂwamiwﬁqg :3me EEEEEEEEEEEAEV EEEEEEEEEEAEV , 5E EEEEEEEEEE EEEEEEEEEE EEEEEEEEEETA V . ..EEEEE .EEEEEEEEEE EAEV .EEEEEEE EEEEEEEEEAEV. .EEEEEEE. EE.EEmEEEEEE . EEEWUEEEEEAV .E.. EAEEEGEEWBMVF ma. Am? :nﬂwz Emmy . EEEEEEEEEEMAEV MEEAEA EEEEEEEEEE EEEEEEEEEEEV .EEEWEEENAEEE E EEEEE.E ,EEAEAWV A83 EA: E ”E E AAHV - A..Ae. .. ANV . AmmV MW 1/

, '

" .

(2.)

(3)

••",\i"<$ ml'r:!, ~ 24,~ 2005

, 'IiI'! ~,' ',~ ~,~ ~,i?P1lf1l; ~' itft >lR'\'f '€t, ~ fil; Wffi'f' ~ (1);of; '~ fcrm ~ m f'l;qr '14T €I, fiWm 'fit ~ ~ \ffi >mIFf' '€t ~ 'IX ~ 4T >lR'\'f <it M i:ffi fiWR if;~; ~ i'li 'IiI'! ~'~ ~, ~: 4T ->iV<]: :J;'ifihll{ if; lW\ fcrm ~ '€t <iNtI ifi\ ~ I ' \N<lm (2.) if; a:r<fRMmwr 'if; 'lffim' fil;;j "JR if; ,tfm <l4T'!if'! ~ ~r ~ 'lli; M ,Jf~ 'R fcrm'~ 1m!~ 00 fil;4[ "lI ~ ;of; tfm ~ 'llR'i'1 fcrm ~ <fit mfioi<jt ft>:ilt if; mq '!if'! ~ if; <J1re,;rr: m:wr f'l;qr VJW]Tam- uor q;r<\ ~ W tlRi' i'f, ;Jffit fil; ~ ~ tffil, \ffi ~ if; fiojq i'f ~ ifi\WITI "

om '!if'! qfuo: "t fcrm ~ cii Sl@filct ~ >JQ; mn dl"~ 'Ii! llR'i'1 "H:Cllifil{~ifi\ ~, ~, ~, fcrm ~ ~ '€t, dJ"CiR;r <R <fiMt am- ~ 'ffi ~liT 'p; ~fil; itm~w ~ ~'

, >Mfq~ m, ;;fr fil; \ffi ~ i'f fcrPlfe:« <fit.~,, '

38 (29)

. i

. ,'-.

~ .. . .... (1) fiI~qfilaliil4 if; ~, \il'iRi4i mr<3'Rl f.1m, ;;fr ~ ~,'

m 4T \ffi'f; a:r~ ~ ~ 'lli; lIT, ,~ ~, qRh"1~JfR a:r~ if; ~ ,<t;wl[~ -mr ~" ~~~, ~:~

(t:('li) -311R \if41iil'i i'f ~ <tt O!R qrffi >lWrr '€t <lZlT'T"l'#f ,<5 ~ ~'<lwit <tt mr '€t ~'f'l;qr;;rr <WIT-" .- _:...

.. ,- '. ~ "l<l Wli ~ '<5 ~ ~q q;f.! 'lWr~"m <filT.( illffi,'

'uor <l'li fcr~qfilE1iiil4if; 00 mr~,' <lfi:rffi 4T '<3'Rl ~ 'lIT \if4iiil1 m if; ~' ~ ~ <fit mr 'ft', ti&:rr m 'Rtrn fil;

'''''''~'''~~~''Ii! "~' .r.mr €I ffi"R' fil;fiI~qfilEJliil4 ~itm'U!Slif£itj],iji"'"l7tti,'-=""""= "ffiilm .<iT ~"~ Clffi'14''lfuq 'mmm; ,

(.a) . ~ Wmr'~ fil; ~';oqg[q €I ~ ~ fil; ~ dlfcrA4'i, qftA4'i 4T dl"~ if; ~, fcrPt41ff!;m ~ f'l;qr ;Jf!11 ~; ,JfR

(tfR) -~. WWF<3'Rl fcr"f'iT <5 ~ ;oqg[!! €I <WI;;l\ ~ ~ ~~,~-- , l:lTdl"4 ~ ~''lIT \iitlRiiif ~ ~ m;;l\ \R'if; m ~ <tt

~ €I am- ~ ~,~~, qRPi4'i 'lIT ~ 1m!~!! "m fil;4[ '14T ~.

(2.) fiI~qfilaliil4 'Ii! ~ mr~, ~ <lZlT~ itft ~ 0Rll('Tf ~ itft ~, "ffiilm '11 Pi'ifiI'! if; ~ <fit tif4iiilll, <fit ~ 'liT <r<rrifil'iifil"l 'liT, F;rn 'R \R \il'"wii if fcrcIR 1'0"11"lRI €I, ~ ~. "JR ([<f tif41iil'i ~ ~ W "JR ;of; ~ ~!! €I;

-, ,., .,.

, ~ fii~qfilE1liil4'lIT,~ '4t Sllf£iifilti, ~ 'lIT~ ~ i:ffi ,:l4ict{UI'lITQllMlifi{UI ~ ti'1I4i1 '1. '€I, ')iiillfcrqRi'Iil ~ ifi\ ~ ~ ~ 'i'T'l€\ if fcrf.1:fi'<'"1~ m I '

k~'<lf~'.n<'l~F' 42. (1)' fcrwjj \3tflN m qIG4iJ'i'i <l4T~ i'f W3:liTqR if; ~ uor <l'li tIT3l~ WI 'lI""l'I,'« ~ ~~~ , "l<l <l'li fil; ~ lIMffi'l<;> '1l~ ~iT dlI~, 1965 (iJ'il'iIifi2.3 tFJ:1965) ;i';

, ·

• i

• I

r- -

. .r.

_I •

jqf.T!ftl 41 .

(2)

(3)

(4)

mfH-l•lq, ~, ~ 24 _~ 2005 . 38 (29)

. 9Jl<l ~ "¼f ~ . ~ ~ -m,n "fco ~ -im ~ <Et, ~ Ri lIBTTq, ~ (1)· tfj -~ rcmr ~ am. Ri<TT Tf<TT m, "ff~ cn=t ~ %° zm· ~~rrcr- c€r ~~chi< ~ _WTi1TI irr ~ ~ ~ im "frffl cfj -~' ~ fcii ~ -~ . ~ ~' ir:ra: ;;rr Jf~: ~1l4i:JI{ tfi ~ fcrm ~ aj)-~ cJR ~ I ~ (2) tfj ~ ~ -m"@f cfj qJNtf ~ \7JR tfj cJ"!I~ ~ <Wt ~ ~ -~ ~ M .jfffl'cR ~ fcmr_ -~ ~ JTIZ ~ ~ ~ ~ ifj ~!I~ cffi · m fcmr ~ .tt ~m fti:rri i ~ ffl ~ tfj ~ -Tf: ~ Ri<TT ~ ~ ~-~ ~ W frm if, ~ fcn" cft\' ~ ww;, mT ~ cfj Bifq if $1~91~1 cj?{ ffl , · . ~ <hr4 CfR!¾ ~ fcmr ~ ~ sm11Ra w. 7!1Z fctm '3r~T chT ~ ~ - . . . m 13:H<=llch1< 9X ~ - ~, ~ - fcmr ~ ~ aj)- ~ c!7i - m'lt JTIZ_ ~~~!IT-~ ~ -fct :itflr~ w wmsr B .

->Mtcr~ -&rn, -~ Fcn- '3t1 ~ if rciRiR:6c ~ -~- ' ' •. ~ . . . . · . .

(1) f¾!lqfcli'.jffjlj cfj ~I Hgi@_ljj_ ~ -~ ~1 uTI' ~ -~ . &RT "lTT ~ '3r'clR ~ ~ ~ m,.~ ~, qR:H<-1/4 · JfR \Ji~ tfj ~m -~ ·'3rv:i-~ ~ ~ , -~ :~ ~ -~ -.>

(~) ~ Hfr+kl~ if -~ cfil ~ ~ ~ ~ ~ ~ -~ ~ ~ -~~~~i3'.TT~~'1JT~- ' . . . ~ ~-. . . ' . . ~ ~ 'cf<n ~ tfj ~ ~q ffi ~ ~ ~ ~ <ii'IB, . qGf .'f[cf; "fcl!lqfcte:t{(,llj cfj .. f<:6m Sjll~, . ~ <TT 113Bi ~ cj;T H~~1 c!JB tfi ~ -~ ~ ~ ~ ~ ~ M .~ ~ ~~ c·~ • ~ - ffl m:. ~ - fct? ·T4~qfc?Jijl<-J4 ~ _ffl ~,~ -~- ~ "l{f ~ -~ mWm. ~ 'mm --~t . _ .

. (~) - im wm=r -~ fco ~ -~q m ~ ~ fco ~ Ji~H<lJ.J, qftHll!.J irr i31"~ tfj ~, fctHlliff tm ~ w'rr '5fRT ~; -~

-(cfR) - qit -w,m~ fcrsrTT tfi_ ~ ~q m ~ -~ cfjc@ itB ?TI~ -. - . zj ~ ~ "B irT H.Pi@4l "B ~ 'ITT _'iTI" ~ m ~ ~ ~ _m ~ ~ ffi[Z . ~ ~, qn_p,.q:y irr ~!IT m ~c:r ~ fclj-ljT 1T2TT i.

(2) ltj!lcJf4Ell<14 chT ~ mr1rchrft, ~ ~ ~ im ~ ~ ~ itB ~, tfferIB ~ ~ cf7 ~ ~ tl~<1,-il cR mmm cfiT ~ chll-!ch!JJ c&, f5ffi ~ ~ Hl4iWit if ~ l<-b4I \1J'RT m,

. ~ ~ . 'sfR ~ Bf41c11 ~ ~ ~ - \7fR cf5 ~ ~9 "ITT; - ·... -:

. ~ ~~9fcta1~.q ~ ~ '4T >11Ncf51D , ~ .:rr ~ ~ itB (Nici { 0 1 irr 6il@ffi<!-i{0 I ~ Bl-11\Qi'i ;,. -&t, 2gc11~q@ 9il' ~ cJ?{ "flcTj1Jf ~ ~ -i:rr=@ if FWf~_ ~ mrIT I · ,

l"~~'-lf\l•.n,;-;tjH 42 .-: (1:) ' fm:nm ~ ~ 4l~l{q:il-! ~ ~ rf ~~ -q'R cfi @1< WJ; C1'P ~ ~ ~ 'W,•H,~i1 Y ~~!/l . ~ ~ fct ~ l§~\fPlq, lTI~ ~TI ~. 1965 (~ -23 ~1965) cfi

E Emmwmm R EV $3 EEK Ema ESE E «E E E mm mm: m 3.2:. E Em mm E E E E Em Em m E mm E Em Em). mmm .3 .Nm mmmmmgg IE 9.9mm 5 .EEE EmEmmemmmmmmEmmmmmmmm @Euﬂcplmw EWEWEEEEUWWME EmEm mEmmEmEEPm . mmmmmEmmmmmmmmmmEmmEEmmm EEEEEHWEEEEEEEEEE EmmEmmﬁmmmEmEmEmmmE EEEEEEEEmE 3 .mmmmmmm mEmmmmmmmEmmEmmEEmmmmm _mEEEmmEmEmmmmEmmm fEmmmmmmmmmmmmmmmEmEEmmmmng ( mmmmmEEmmmEmmmmmmmmmmE EmmmmEmmmmmmmEmEEmm. Ev . mmmmmmEEwmmEm {I EEEﬁEﬁEEFEWWl! EEEEmEmEEEmEE mEEmEEmEmEmmmmm .EEEEEEmEEEEEEE E.mE.EEEmEEmm . EprmmmmEmmmmmmEmEmm E EEE.EEEmmmmmmmngm EEEEEEFEEEEEEE EmmEEmmmmEmmEmmE E .3 Em .. EEEEmEEEEEEE EEEEEEENEEEEEEEE EEEEEEEmmmEWmEE mEmEFEEEEEmEmmmm 3 EEE EEEEEEEREEEEE EEEEEEEEEEEEEWEE EEEEEFEmEEEEE EEEEEEEEEEEEEEE E . _EEEEEEEEE mEm. EM, mEEEEE Emﬁmmﬁm EEEmmmEEEEEEEEmEmmnEPE mmmmmmmmmEmmEEmmmmAE E. EEEEEEEEE Emmmmmmmmmm E 7%

38 (30)

(2)

(3)

43.

~ ~, ~ 24 ;;r:rqft 2005

J'I~ ~ ~. ~ ft'b9gU qijm ....zIT.~ <om. 'If ~ Q:ffi 'li\w ;;ft ~ qm 06 ~ejf ~ • ,,~. ,iiFl 'lit, ~"~, ;ffllu\ ~ <f>{ ~ %, om ~ qq; f.l; ~ Q:ffi~',~ '1 00 m;;;ft-3T~&m ~'lit "Wi I .Fot~qrqtJi\1i1,"W"[' mn:'lit 'l't ~it, • ~441ql~i1iJiJi1 om ~ i'i ~~ <f; Sl'U"1'l14FliBl ,'4tm 'If 'Pi'tcm1:r <€t, ;;ft M J1'<l Fc<~CI[ijijlclqm l1GJ'l 'lit ~ m, J11:Rl ,~ ~ B"lW4 'If M J1'<l • 'lit, 19\<lIfH<f 'll~ fum~, 1965 (<mi'b 23 tf..J: 1965)06 J'ltWrW ~ WIT f1'liu gil trUm 06 B"lW4 W'1T, '1Rl <i;{ ~ . I ' M .n~ 'lit, m qq; ~ ~, ql~qiJi'1 i'i i'f<! qq; ,ifct~ ;ffi (?;'l[ , 0f[l:('1T "fOr Wli ,f'!; CFoFliBl '1~liiltQlclq;qlJ1~'liA'lii J'ltlll'Fl filwJ 'lflIT2l4'l ~ i'i ~ o6~ i'i 'l1'1if'!;C\~ it ;jjjC\f ~I '

iiI~CliilUlclqif; ~ ~ ~ ~ ~m;~ qiil1,&rm'litqfiA4~1 ~ m ~.'lit o,m!,WFI,~' ~ {~0'!jC\~;if;{M~{~;;fr'l\t~ ~ ,Rffl.,' , i'i \W "lit:( ~ q\j qf{f:1qJi1am ~ q\j "lR(,~'Wi'i141f'!;C1' ~.~ ~'IT ;jlffilj' ~ I : 'R"<!f('f,

- ....•-

44. ~ '1t'IRUicli1 <F:IT41t'1I~'lir:i'liQ:ffiroili, [q''HlOlijl ~' J1'<l ~I'l'lii{j ~ 4,,'~<lI~" jj\il 'lit 'lir\'~~fcmT ~ ~ WI 3TI~ m 06:wr:rrct"Wn 'lit o:WIT-il'lI <II~i<",H'IiI

, 'liTAu\<; <R ~ if; IW; ~ 'b'{" . " <iii f.rt1~ ' , 'lif'! ~, Wr<t-~ '\r{ l%, m ,%'jt 'lTI1l<li 'm,., ,~ am ;;ft f<l; 'lif'! - qRq~ m:a_~_Wfg_i'i>IiT~f<lict ~, Q:Bi,~ ;pr RU~ '!iWMt1, 'lif'! ~ ~fil;B\-~~IRdlctqi:rr ~it, fom'bT ~ im ~ .f<l;q]~~~~-="~' 'l4Tt IilAf<!:'C~ if; '4'rct"r Q:ffi'liJ4C1ii?1m if; 'IW; • ''I)"{M ~ 'liT iB ~~ m\1,dt I

45. (1) "

(2)

qf{Aq'"ll"~~~-iB J'I~ ~ ~ tr=ft<I ~ <F:IT'li\wo6 >r~ 06 '31j;ffi'L'!' ('1I.s1"fl) ~ am ~ ~ 06 ~~ fI"~,'Fm: ;;mti1 R;mil f~90JfiSC1~ "Wi:-' ,

(~) ~"fi'lif'l ~ 004r<2ffi ;;ft tlflmr' 'liT J1ure it'll; (ill ~ ,~ oit!'liT J1<mf: ' , (clR) ~ J'lt4'R ofti 'liT t:% ~ ;;ft ;m >f'il;;R-.f; IW; ~ m

'l1'1A?:Rrct f'!;'l[ 'onlrn " ~ wm 06<tru'l" ~ ~ M 'bI\"l fI" ;m <'ill i'i 'lif'! m i'i J1Wfq it "lIt:(, ctT,~ ;m ft:f'lct-<€t ,'ff.t if; ffii'irfur'li 'lit '~W1JT "

1ftt~-il'lI'

~ ('lrnfu\) 'iii Rjilil

46 (1) ~ .n iZlfilct- ,31"lJlR (1:f<'Ii) , ~,~ m ->lI-'4-lq-'liif; <.<i'f i'i; m 'li1 <t1Rp'lil (il) 1il~C1f<1Ulcllj06 FliBl 'l1\ "Fl fufMt<l1:jq 'R ~ f'!; '1tcrrR~C1IilEUclqm R<n .

;jjjC\f~, ';mro(2) if; ~ "lfuq 'lit ~ >fiI\"T tWtfu 'lit ff\'iiIR~ii \r{ m ~ f'!;'l[ ;;rrq;rr J1'<l'lT ~;

, ,

38 (30)

43 .

44 .

45 .

~ ~. ~ 24 ~ 2005

'31'~ ~ ~ - ~ :- ~tjjll,s{l ~ -.··zj -~ cg'fT . <lf -~ w -qm,r ufT ~ <TT"{f i ~qy i ~ --~ .• . #Fzt ~ --~ . l ~ -~ qJ\ ® t ~ ~ qcp fcn ~ ·itffi ~ -~~~WT; ·if .'31~.&Rf ~ -<Q "11ct I

(2) · . fc1~cJJc1~i&J;q, -~ -mm ·<:fil ¥ ~ "B,_ ~ -~ : 41~4<:hlil · &Jr ~ if · ~~ <fj >!4IJ!'ili4 . F})m .'41 ~ ?:lT ~ <!5T, ufT · ~ '3Ff ftj-~qfelilli.14 m

(3)

(1)

(2)

(3)

>RR <fit'& N, ffl -~ ~ -WIWl ·<IT. ~ '3Ff ~ ~ - E§fuiflll~ 1'.JT~ mw -~, 1965 (~ 23 ~ 1965) cfi olm'i' Br '& WR tlcb0 s_U tmW cfi ~ ~ -~ cfi\ ~ _ I · ~ 'ifi fcmrzfi <!5T, -~ qcfi. ~ irIB._ q1<?_44., if ~ ~ ffem ~ ~ . ~ ufcsf w:!? .fco ~ 00 .,.f?lrcli!..ll~F-l ; q'fo1l~qjFFh; Ji~ fctwT ZIT mt<FR ~ B fcmr->-n i -~ if "11.,ifcoa ~ -&t iJITTTT ,~ ·-·1:.

Fcr~cJRiw1.14 cf? m ~ JTI'{-~~ ~ :_ .. itj::~ -- lht·~i·.- ,m~( c6\_ :qfiPlp~1 .-~ .. &m ~ .<€! ~. ~ ~ --qr <M'@it1 .-~ fi~:: iw{k<' .. ~: ·~ ~ --~ -~ : F.i i~<t; · · .. if wrr ~ GJBi- <R qft134lf1 m . ~-~ ~;-~ -;~ --~-i41fcba·. <B.tiZ\ .:~~fr<TT ~?i ,,· ~] _:~

ffl .,ttlfeliUiW-l ~ 41~1~~8.q5 ~ -~, fclq{futiil ~ · '3Ff zlJHcblM h i1 t 1f4 ak14 ;;) €1 cQ <firf qf{~~. fum ~ ~ Wl. ·-m~ ffl. cf ~ ~ ® ~ - nen 418i2<!if.i<hl

. ~~~~cfi~~-<hZ · I . .· . cti f.m~ . ffl ~.-"Wf<l-W¥{ .tR ~ zj C%-~ ~~ -~ -~ &RT ufT fcli ffl

Yi{"i_~ m:S_~ J@[g if mf~ ~ ~' ~ --~ ~ -R"U~ ~ I .· ffl ~ ~ 'Fct5m"'.,"i!fcfo'1~·lj irr.~ -~. ~ ~ WnIT Rm,uf -~ ;g-~~~~:--- -rr<ITl fclf.1Rtsc. ~ ~ ~ w q5149r&J ~ i6 -~ ~ -en{ M -~ -~zm~~-~m. , · ·

(1) ·. qf{pp.p,1 ' cfi ~ -cB Oi~ ~ ~ "Wffif ~ -~ ffl cfi }{~ i :6i:!B1lL<{,- (1:11-i{c~) ~ m ~ tW® cfi troi,~t ~ ~ -·fctc!: ~ ~

'Cffi~ n~

~ (~) ~ ~ilc!

(2)

f-,90\Vsld ~ w'f:- . .

(~) ~ ~ cfil mr:rr-~ uTT ~ cpf ~ mi; (ff,\ ~ ~ ~ .cfif ~ : (cfR) ~ '31V'.l1Ff ~ chT ~ -~ ~ '3t, ~ i @tz ~ ml

11.,H~~ ~ ~ I . ~ Wffi cfj ~ ~ ~ ~ cmur. ~ ~ "{<itr ~ cfif1t ¢ if 3Wi~ m ~. cTT~ '3t, ftfcKr cm ,m i ~ -~ cQ ~cfi111T 1-

'31E1Wl . 9 . ~ ~ ~ Pi :!E@lli (!cf WIT mf

. <1 6 . (1) ~ 'ITT c:zwro- . . .3'.1~ (1:%) . ~. ~ ?:lT s.iiUJl4cf> cfi "{_<\'Cf ll; <-lT -~~ ~ <li1 f.rf<Ri _ (tTT) fcr~qftj~li.1'4 cfi M '4t '3:p:f f~ 'CJ'c: 1R ~ fco ffl M~clfclf.lll.'14 ml ~

'1ffiTT ~, ·~c!TTT '(2) cfi ~ ~-~ ~ WRUf ~ c5t fu451foff[ IR "ITT ~ Frnr ~ JFrm -m;

.EEEEEEEEmEEE EEEEFEEEENE EmE . EEEEEEEEEEEEmEEwEﬂ Pg REE? EEEEEEEEEE F5 Ea; . -EEE EEEEEEEEEE #EEEEEEEEEEEEE» wEmEEmEEwEEEEEEwEEE 4E,E»EEE» EEEWEEEEEEEEEE ATE .EFEEE E .EEEEEEEEFEE AWE EEV . 1E»W»»w»EE£ E? _ EEEEEEEEEFEEEVE Egg EEEEJEETEJWEEEEEEEE .rnEEEEEEEW. EEEEEEEEEEEEEE :9 1 EJEEEEEEESEEEEEEE 1 _EEEEEEFEEENEWH»EREE . .EEEFEHEEEEEBEHEEEE gig. .. rﬁEaaEwEﬁEﬁ Ea» EEEEEEEEEEEEEEFEEE E EEE EEEEEEEEEEE _E.I_.I§ , .EE. EE EEEEEEEEEEEEEEEEEE EEEEEMEEEEEMEEEE.EEEE EEEEEEEMEEEEEEEEEEE ”,_»E»EEEWEEEEWE ERREEEEEEEEEEEEEEE EEwEEEmEEEEEEEEE . _EEEE%wEEE_/» EEEEEEASEEQEVBSEEEEEE EEEEEEEEEEE WEE EEEE,EEE%E%EEE®EK mEﬂEEEE EEFMEEE Ea. _EEEEE»ErE»EEEEEE 55%? EEEEEEEEEEEE chm E: EEWEEEEVEMMFEEE 3 .E ,m¢ EONEEE FEE 83 mm

~ lJO!T<:!, ~ 24 0RiItt 2005 38 (31) ,

/' :.Jl2l1'1''OT 'liI 471, ., f'l~qfqm<il>il~Fl

. ~lfmFl !'.

~,!~ :;~r;'.o1'nj':fi 48",

'. . HI*l~l *.1 '171~ J . : .-,jl;1[

J l

-~--.

, "

~ ~ ~ <31tZlJ1R' ~ ,i1' <1 filJW -IT lK If{ <5t ~ ~ ;j';, ' 6 ~ if -m1l9> Wf<l <'rl> ~ ~,'lit lR<lTm ,~ ~ ~ ForiiJf4ol\'l'l ffiT <fmfuf F<lwr 'IT, ~ ;j'; Wtr ;j'; '31W1 fV:! feAr zmil ~ ~ WIT "IT

, WIiffi %, m ilil'fqR~~ \31iEim (2) ;j';, -wfR 7ft<f <5t'~ WWJ ~ 'liT ~T~, ~ foRrlit Qtll ~ 'R ~ ~,~ l!'liT{~, ~ 'lit cz@ffi <61,WWJ ~ <5t Ri 'J)iR~1 If{ ;j'; fuqrq iffil tR If{ 8; "lffi if -m1l9> ;j'; iJiK'lTiJ1q;j'; ffiQ: '1tf "{(SIT "ITl:f'1T'IT !ii~iJfilOI\1'l <5t ir<rr ii ;j';filJW H aR tR If{ ~ ~ WIT;;rrtprr I. '

(2) " ,WWJ BRfu i1' H'"'ifclRim ~ iIif Wl ~ 'li'{7t ~ ~ tWlfcr ii R9 <Kf'l Nit ;- ' , ('%) ,~- -31~; (G't) '% Riirm, ;;IT fqm ~ IDU mwr <5t ~ ~ "

~ ;j'; <iR RiN <5t mmr (~ ) ii if, ;jiJ " Ri~iJf4a 1,\1'l if M '4tl!'liT{if ti~fiR! '1 N, 'J.jffiT~ IDU .,1~H~tmr M "ITl:f'1T; , <Kf'l

(<fB) ~;j'; <iR f4~, ;;IT Ri~iJFci1'.li\1'l# filJWm ' if <f~ '1,N, ~ IDU 11"1R~~ ~'~; <Kf'l

("lR)'ilHiiEjij) ~,B@fPlif mtR, (j'li1M ~ fFr'lrT, ~ \3miT llfiiM, ;;IT ~, ~ tR if "'rf '1 N ;<Kf'l

(3) Wi\"T BRfu ;j';<lR ~ if ~ ~ I ' , ~ ~ '4t Ri'J)IR~1 <i<[ <'l'li ~ ilit ~, ',i$i <'l'li fil; \3t! flfi:"l\'l'1

ii ~fil; W Ri'J)IR~1 ;j'; 'lft ii' FciH~"I'l WIToiFn ~.\31i!lm (2).;j'; mus (<WI) <r<rr ("lR) ;j'; ~. '1i"lf.W~I(j fil;<; 7Jll: o/l it 'li"I -G't~ ijq!f>qd '1 m I

(4) ~, ~ ",","4R!~ ;j'; ~ iIif~m ~ cnr<l ~ ''lit ij'f 1'''''-;;:;:;;=;;;:;;;..,"" dlf4fj.n ;j';, ~ fil; %~ ;j'; ~ ~ ~ t~ <tt, ~ ~ N,

~ ~oll:!M if iJi"lif<1;(j'R RilfilR~lm I " (5) "lif'f 1fus: ij'f' dll*1~ iI if, ftR"lil' fil; ~' (4) ;j';' ~ ~ m

, RilfiIR~1 <5t ~ %, ~oll:!iJi"l ;j'; ~ ~ ~ I~---_.-

Ri~iJfg ElI\'l'1 ;j'; -31~ iIif '~ fil; fiI~q fqOliil'1 IDU iffi;,-. R<rr unm ~, iIif tioJ<l, Q;ir ~ 01 "1111;j'; ~ N'1T ;;IT fil; ifiTl\ 1fus: IDU "{TO'qm<1iI\ ;j'; ~ ~if -31~ IDU f.r<Rr ~ 0lTQ; I " ,

~ ~ if JFlm ~ ;j'; ~, fa,,,fil,JI<'1'1 if; ~ "t ~. BPifu 'IT "R f.'rilirq- ;j'; ~, ~ if ftFr, \Rtlif if st Wffif 3l1'llR>1'll fWRr<li, ~~lm ~ 3l'iIft! ;j'; ffiQ: iffil ~ if 'fU ~ I

• I

-'. • : .!1'Il "l~ 49. (1) )

)..

(2)

Fci~qRi1'.lI\'l'1iIif ~ ~ ~'<r<rr 3J'iZlTIl'lj~ f<l; , F<i~qf4ol\1.'l ffiT iffi;,- ~' unm %, ~ ~ ;j';~, ;;IT f<1;f4~qfclOR'lll ii -roll ~, '~M oWMT, -3ffi:\3t!'Jil' Wi'~ Jil~, .~9iT ~ ~I

F<i~qPciol\1'"I~ ~ ~ ij)4"1IR~ ;j'; ~ tif1lc::Tif 'IT W'1 ~ m if ~ m 'ffi'll'ir<rr fiGiqj, ~ <ir ~. f!I<n<::~ );RT ;;qI'lR ~TI(j1 f<b<rr ~ <r<rr ~ ;j'; AA~ ;j'; ~ <fm ~ ;j'; >fuR ~, '~ <61 <5t oniM\ ;;IT f!I<n<::'lit m,~ 'lihr 'IT i3ir Q;ir 3Jf'fW1 ~ ,", " . ' , ,~

Ie'

\ .

l • •/

I · ,

)

-·-

38 (31) .

-~ ~ ~ ~-~ ij TI~~ qc: "Cf{c6r ~ ~ ~, . _._·-:._:.- 6 l'.fIB' # '3TT~ ~ ~ ~ m . cFl' ~m .'i"ITT ~ ~ ~cJFc!t11{1;q rau "Rmftr • m~ <TT m ~ · fua- cfi ~ ~ m ~ -~- ',ITT ~ . "1T

· Wncrr ~, w cfji49R~~ ~Eim (2) . ~ . -~ ~ q5r -~ ~ ~ ~ mlh1R5l1 ~ - fclJQ: ~ tfi w ~ ~ wfi ~ ~ m -~ . fcw: ~ ~ '8, ~ ~ ~ ffi4ilR~, 'CIT cf5 RfcWl" '3m qc: 'TT' 8:_ 'l:JTB # -JfTQ'cfj cfi ~1r ~ ~ ~ Z@f ~ ?:ff fc!~cJFc!ia1<1;q ~ wrr if cfi fcbt1l_·· ~ ~ -err -~ ;;m ~ ~ 1 .. _. . .

(2) _ -~ BF!fu if_ Pi9Rlfom ~ C{7f ~~~~-~~if ~ ~ m-rr :- (~) -~ - '31~; (c)) ~ Pcrm, -'1!T fclm ~ ~ mw, ctt ~ ~ .· ~ cf; cWf fqffi q5T ~ (~ ) if "B, uff . fcf~q[tje.Jl,<121 B ~ tjj- m "B "B;;ifc@' ;, m,- ·_· · ~~am~~~; _. ~

(cfFf} ~ cfi cWr m~, ~ fc!:tgfct~1<'i21 ~ ~ m -· Bf.f~,.m,~-~~Fcm:-~; · ~

("9R) -'l-linlll'-lcfj ~, B~f{·Plep m; ticfHl<:bl_ ~ ~i- ~ ~ ~, un~."flmqc:B~~m.; -~ (3) ~crroT ~ cfj -~ ~ B ~ m<TI I · . . ~ ~ ~ RNilTT~( ~ oco ~ "cf3l' ~. -~ ncfj rcl? ~ BT4i(.<Fl

~--~ fct QJ!l. ffiCblR:il ~ ~ i( ftjPi~¼4 . ~ i5WTT ~- -~ .(2) ,if; ~ (<lR) ~ ("9R) er; '3TtWf·~IBPl~~kl ~~~it ·cj-jl, cJ ~~ ~q~tJ-, ~ I

(4) flriRl, ~ ~'RlM<-0 er;· TfTTT ~ .;;R'tj!Oj . ffl '3TR cof4 ~ c5t &1 J\;;.:-. ~~~~1b ·oyf4{j4{ cfj; ~ fcfi· ~ :~ cf;~ IBi:t., ~ ~'-~~-<6t, ~ ~ m,

~ :J,01ij<JA if <El-lifcta cp'{ R,g51R~1 -~ r · · . · (-s) <6l<f ~ wr cZ!l¾<-0. if #, ~ Ft. ~ - (4) cB" ~ ~ m

'i .r :iie.t11:rzii ~ 4 71 - ~ l~~qfcli'.!fQJq] &Fl

~Lf ~fl \ . I -

• )~ ·;w-01ti1 .. .f, 4 s·. . • · i, .lcR-1'-i°i \f,l 1v( ! .

• -- ·,w11

.l_ • :. JJ:(1 !11;-j 49 . (1)

)

) ..

. (2)

) · .. .

· .ff!LhlTT~I ~ ~ %, :J,0 I1f-.b1i cfi ~ ~ ~ I _

fcr~cJFc!E11ifP:1 cfi '3=1'~ <Br -~ f<.B. fcl:tqfc!e.JM4 am ffl -~ '1fTill i, ~ ~ -tm clt1-1l-\Hl cfj . ~ m,rr un rt· ffl ~ ~ ~ ~ cfi wt ~ -B'3T~&ffiR'l@~~ -l . '

~ ~ if ~ ~ cfi fficll'<:r, fclsi:lfclt1 IW-l ~ fcnm ,tj't ~ ~ 'l!T ~ ~ cf) ~ -~ "B RFr. ~ if ~ ~ dj]cfjrfl-icfj Rfc@rrt, ~~fur ~ ~ cfi ~ ~ ~ B ~ ~ - ~

~~gfc!e.JIW-l cfil • ~ ~ -·~ ~ ~ f<p .. ~~tj[tje.11('1_21 m -~ Rl!T. '1ITill 'g, @ftsm ~ <fj_ \31~, ~ f.lJ fcl:tcJMilltj_<4 ~ "{&I ~' -~ ~ ~ ~ ~ iifu ~ ~~. -~ -~ m ~ -,

. . . .

M~cliclt11w:i ~ ~ ~ cfj4-i:l1R4l er; ~ ~ ~ <iT '3Fll ~ m "ft -~ "WT ™1 itcrr ~<TI-~ _<Bf -~ fcrcw!: _ ~ [;RT ;;q14f.i 0tt(!

1 . ~ ~ m.:rr ~ cfj Fc@r~ <fj ~ mB ~ cB 'lTicR ~ -. . ~ ~ ~ ~ -;;n fcrcr1c: ~ ~ -fclW~ ffl . <iT ~ it# 3if~ -.;, . . . . . . . · . . . \_,,

J l

a“ :m . SONEEEEEE ._ Eﬁwﬁuﬁﬁﬁﬁsgﬁmgﬁg ngmﬁﬁgwﬁgwgwﬁggg E$E«§.Ewmawg§mg%ﬁ A ,. _EEEEE5@% ﬁﬁEEEgEEﬁEEwEgE Eﬁgsfsggﬁgwmgaﬁgﬁm _§.Eﬁﬁﬁmﬁwﬁﬁ ( :s\ I\ \<1 .ﬂhn ks. . Ewﬁwﬁgﬁgwéfﬁgwﬁg “ﬁﬁhm EEEW FEE E MEN . AHV «3 G... a? . E: _ En Em 53:? .\ {mv iii; .\ gm 5 H Em rusﬁﬁmnﬂ Sn ﬁﬁrﬁz ., k 3 .mwﬁgﬁamﬁwﬁgﬁﬁmﬂgwﬁﬁii Egw,A~V.EEmEEE£m%wEEE&E¢ Eﬁﬁﬁﬂkﬁgﬁﬁﬁwmgﬁmwwg . _EWEWE%@¢%E Em “rmmwwwgﬁmﬁgﬁgﬂagg Em “Ewgﬁmﬁﬁagﬁwg: . .Egmgﬂﬁgawﬁﬁg FE Em . ‘ “ESEEﬁEEgE J wwEwwwEﬁﬁiEﬁﬂE Ewiﬁvéiﬁmmﬁﬁgﬂ .ﬁvﬁfﬁﬁugﬁgaﬁ E “was A. \ LE. 9 E . imﬁwnﬁwhﬁﬂ mgﬁgwﬁmﬁmggwﬁggﬁmgﬁg. EEEEEEEEEPWEEEHE Eggvgééw ANVEE Ev.» ﬁmE EEEEEEEEwEwEHEEEW Egﬁwﬁmﬁﬁﬁmﬁwﬂwﬁﬁggﬁwgm ~ mmﬂmﬁpﬁggﬁggﬁéﬁﬁmwmg @

.38 (32) ~~, fu:*f; 24 ~. 2005

'lit ~ 'lit:TT ;;iT m:r ~. if; fWl, ,Pi9R:ifuia wFi'f "ft . ~ -.FMr, ~:-

. (~) 19<ffiti'lif W'! if ~ fil;W Fc!~Cjfcl'1ll'\'1'N ~; ~ (<it) 'W'! <rim 'N 'ltl:~; ~ (<WI) "{fj<! if; iofJPi'1f{'1 'i$IM'1II'\'1 'N lTItW\ ~.

50, ..~.•.: .

. (1) f<I~'1fc!'1ll'\q ~ ~, Ji~, ~ <rt if; 'lJ4iIlO,!:'i\ CFlf -3F'l q1R <:'i 'lJ4<:IIR,il.if; 'lJ<'1jjU[if; foJil ,iMl q~, cWrr CFlf "lfc!"i Piitr'bf 'lO'! '1f1I", Rf~. . _ 'lit:TT CFlf i)j! ,-3Rl" W'1 ~ ~ ;;iT W1'l-Wl'l in-,W'! lITffi'f ~ <-T'i"'Rf~'lJIR41, ~'"414ilil, ~ <rt if; 'lJ4t110ijO><DCFlf 'IF! 'lJ4i11DijO«;)'IT ffi'J mi' .

f'ry; flq IPi ijO@ 'f~ Pi 41"l'1 if ~ 7JQ; ~ 'lit (;;iT fil;W' '4t qq 'IT ~ m) ~ <¥S if qjU\c! W'1 'I1P[ 'iN iPTr 1

51- .~ '4t <I!f'Kl. M~qFcl'1II'\'1 <ITM 'i$IFct'1II'\'1 if- ('ii) CfOl0'lJ~~ 'iN ~ "fOr 0'lJ 'Fc!iQ;m <I!f'Kl Fc!m~ ffif ;m *IE[

if f.'!'l!fur 'lit ~ ~ '1 -rul<1Tm, ~ . . (m) i)j! "~ 'IT ~ ij CFlf.~ tm lIT f,;m<f; foJil Fc!m ~ i\ ;m4it

~ Jij1ftRa 'lit m, ~ ~'~ ffi'ITzr~ I '

f:m1"! ~ <f, f<;Io, ~

(3i

. (1)52: 'i$IFcltlI1'\4 if; i)j! ~, ~ ~ lllE414'lJ ~ ~ CFlf fcl"1I'II"lGi . ,;;iT ~ "lmit4 mEllFI'lil rom ~. (t:(.~,-ffi-it,) ffif ~ 'lit ~

Fc!m '*i<\l•.tIm ~ ~ ~tf.i<\l.mt ~ <fifct% <r<lT ~ ~.l!i<i'Ifi'I'lit fum ~ (t:(.~.m-it.) ~a'1'iI'1 if ~. ~ 'lJ{ ~

~=;;>;;;!IIII;;i;=_~•.••.••-~ 'IT itm ~ ~. 'lJ<~ ~,film -w'>:r-ffi'lJR -mr -Jij'ilRa Wrr '14T %, f<I~'1Fct'111'\4 if; ~, trs-r tim ~ if; ~ ij "'lR! f'l;i't "1Wr '*' 'i$Ifc!all1'1 if;i)j! llJ<lFt ;;iT ~ ~. i:j ~ ~ m 'N ."flC!'l 15 crt 'lJ[ Ji'"4JlR ~ \l5ffl ~ tim W'! ffi'lJR ffif Jij'ilRa ~ 'lJ[ ~ ~ 'lJ{ ~ % Fcl~qPci'111'\'1 ffif ,mm if; ~ i:j '1R f'l;i't 0!Wr I ~ ~ (FclFoiic"1~) if ~ ~ Q;m ~ ;;iT '.'lJJ"I ~ am W .;m<:r ~ if; foJil ;;iT 6 lffil if Jifll'lJ ~. m-tit, ;iffit 'lit ~ if f.'!qa f'l;i't "IT'! ~ fil;<:rr Tf'lT m I, • i)j! Ji'"4fCl'lJ'Iit, ;;iTM <WIT if ai~I'lJk(H -31T'1l\ 'IT ~ Fc!i'lT'l'lI %, fcI-~QI1iWI'\4m J:jp:ffir-;nft tt ~ I

53, (1)'., ~ '{IV<!m'!JIT 'bf ~ ~!1R m 'i!Tt:( fili fct~qPcial1'\4 if'~ ~lITffi'f 'l1 ~ tR'f', ~ ~q if; 'lJ1\"T W 4Rff>iRl ~ m ~ ~ Fc!i~ l1i~ijM'1II'\'1 'If<N'l qfrf{>~h'iui <A ~ ~. m ~ %, ill ~ Oifl'lli"CI'1I ffif, 'l# ~ 'lJ{ MFc!i ~ f<rnil" f~~'l"1 fcl~qfclall'\'1 'lit f<m! ~ W'! ffi'lJR if; ~ if;Ji'"4<\l'1 ~»\11 lW'l ",('II

(2) '. ~ (1)~ ~<\l'1 "1TU <A.~ .~ ~ ~:_!tffi cmmr "ft oil' f'li JiI~ if fc!Pif&,;;: 'lit ~ ~, t:('lJ qq 'lil. ~ if; ~ ~ ij WTt ;;W:

, ~ ffi'lJR Wl'l-Wl'l 'Cf\ ~ it ~rnr- ~ <A .~ 'lit, Q;B\ • ~~' if; ffit:!:, ;;rn, Fc!i~ *m wrn, ~ ~ " ~ 'i)j\ ll"l<l'1 'lit

'. 'Q<'l ~ <WI qq if.~ WTII \. I !

.. I

. 38 (32) ~~.~24~·2oos

~ ~ <R7IT urr ~ ~ -~ ~. J";P·'"iRlfu!a ~ # . ~ ffiT ~:-

. . 1 ..... . . . -~,,.,-,-,,. .

·_ (~) ~rn1~-ii11 ~if~~ fclsic;JfclE11w:r <:nr ~; ~ . :(i?r) ·~ mcm- <:pf~~; ~

(~) ~ cfi $G'\IF14ITJI •-rnlfc!Ellifll\ Cfil · ~ ~ - \

... , ... so: . - (1) fclsic1fcla1w-1 31~ ~, '31~, ~ ef, cfi cfi4'cJIU1.-i:. ~ 3F<1" ii~R qci

cfjij=q,R~l ,~ ~ cfi ~ .!tffi ct~, ~ cFTT ~ Aftr .cfil ~ ~~ Rf~ - - .

51-

Si.

ffl ~ -im .~ -~ ~ ~ '5TI" ~-~ .'CIT ~ ~ . ,3'.f'R ~ '3iltlchlTT~1, d-lE414c61, ~ ef, cfi cb4~,{)~aj ~1 3i~ cbiii:il-{11~1 4\ ~ m l . . -

~ Bc11Plc[@ ~~ Plin-JJ1 ~ ~ 1R1: ~ ~ ('5TI" M . ~ qc; q{ fflm m) ~1sf0si'fcffem~~~m-TTI

. . (1)

(2)· .

·, . .,-

-~ 1ft ciffe@. fc!~414ti,~4 'l{T M ii~1Pc!E11~ei ·i:f:- (<5) ~ Gc5~~ ~ ~ ~ G'P ·~ itm cZJfc@ fcmt~ &RT «r "$/q

i'f Pi-Qffu; c51' 7lt ~ ~-~ m, ~ . . (~) ire :~ <TT ~ i't cim .;:mt m{ i:rr ~ m rcmr ~ ~ ~ ~ 3lj½1Ra ajr m, ~ ~ ·~ ft:rcwr. -;,tr 1 , •

\ -. .

%1lili11W4 ~ itB ~' ~ qzj !.TI&ll4cfi ~ ~ qzj fcl'i11i1M&l · ··"TT~ ~ ffiEi)P,cbl. ~ ~ -(~-~-m.ti.) m-u ~ ~ ~

Fcrm ~qt :. am ~ ~.~- ~ .. ff~·~~ .i -.~ ~ ~ ,mwr'1c61 fmrr ~ (~-~-~ .:it.) ~~F1i1111 it~-- ~ cg~ w <TT · qm ~ '3TIITTG· cg w ~ .~ <1"'4·· ~ &I u. d-ljftRa · ~ -. 7T<TT - %, fcl~i:lfct~1aei <fi ~. "€Is{. -~ ~ cfi ~ lf ~ ~ \5flWT ~ Xl$1f2l~IW-t cfi .im ~ ~ -~ ~ -if ~ ~ ffi 'cfjf -~ . 1s cfrt c5r .a:rv::rrcr,, ~ ~ ~ am_ ~ m'fiIT &TU dl:fDRc't: ~ cbf ~ ~ cfj"{ W ~ R!~etfcn.m:14 &RT .mimTT cfi ~ if •'1Rf ~ -~ I ~ ~ (fc!P,R,1 ~)'ff -~~ w ~ ~ -• ffi ~ ID\T .w ~ ~ -i ~ -\T[f 6 ~ # ~ ~ ~. ~ ~ ~ it ~ . ~\1JT<l~M'Tfmm, ~ o:r~ -~, ~ fcpm ~ if ~~lcblc:tH '3i1tITT ~ -~ ~ ~ %, lq~qfc!Wcill &RT 1-lRl'ill ~ tJ ~ I

• t

s3. (i) · ·. % ~ mcfiIT cfil ~ wntTR m ~ fct fc1~i:lfc!EJ1w-1 1r~ ~WfR ~ ~ -- ~q '<6 cfiITUf itm 4R~@ ~ ·m ~ % filj ~ - fcr~qfcliUt6i<i ~ ~ ~ -m 7lt %, cTT ~ alTf1~il11 &TU, ~ ~ cg fl .~ fci!l9ME.11aei cfiT fcrm ~ ~ m'fiIT ~ ~ cfi ~~ m1lt 1

... (?) '' ;Jcf~ (1.) -~ '31,tR ~ ~ .· '& ~ ~ ~ : ~ ~ B ~ fcfi ... : .. · . • Jif~ if FciPim~ 'cfiT ~ ~I ~ ~ c€) . ~ cfi ~ >IcRR if "Wli ~

. · .. ' ·. ~ 'ff{cfjf{ w-ri:l-w=Pi 'i\ ffl "ITT ~ &TU. WfcR cfiT ~ c6I w . ;_ ~ ~ ' cr5 ·~ . ~ rcFi ~ ~ ~ . ~ ~ -· ~ -~ ~ c€!

. cfjc'f ~ ~ ~ 'R \3if1fcf> ~ {~4TI I ~ .

.\:• I

,·

1:/ltl"I ~ <t ~ - a:Jj,111?.•t

~ m,m cfiRN<I qfrft;,~fc,l.li

il r.i°rr\Jq f~ai,r,1 lW'l i{:;t•li

EaaaEaaaaaEaaEEaEaaaaaaaEaa; .aaaaaaaaEEaEaaaE aaaEaaAaav Ea, Afﬁrm“ . ~EE§®EEEEEE¥EWE Eaaaaaa E:EEEEENWEEEEM EEEVWEEE EWEaE. EaaaaEaamEaEEaEEE aaEa aaEaaaa ..EE.E aaEEmaaaEmaaﬁﬂEﬂﬁwEa EEEEPME .. warm]; .2 LESS AgﬁerEEMEE m. EEEEEEMEEEEEEBEE V Aﬁﬁrﬁlﬁbﬂggmﬁ Eaaaaaaaa .aaEaaaanEaaaaEEaaa EEEEaaaaafEaaaAaEaEaavaaaaaa _aﬂa.ﬂaﬂamgwaﬁﬁ.ga§aﬂaﬂmﬁgﬁaﬁﬁm EEaﬂAamaEwEEpﬁamawaaamaEﬂmEaaﬂ EEEEEEEaaaEaaaEaaEEaEEE aaEamaaaaEaaEaEEaEaaaaaaaaam EEEaEaaEEEaaaWEEaEaaEEf EEEaaaEaaEEEaaaaEEaaaaaaaEa aaaEaaaEEaEEEEEaaEaEaa Ea aaaaaaaEaAaaaaaaEEaaEaaaaEaaEaa EaaaaamEEaa EEEEEE aEraEaaaaaEaEEEEaaaaaEaE Aav. . Earngamﬁwwmﬁmagaﬂm Eamaaa aaaaaEwEaaﬁﬂaaEEmﬁaaaaaEuaaaaﬁEaaa E aamaaa -MEEEEEEEEEME Ewﬁaﬂmaﬁﬁrmﬁﬁ A aEaEaaaavaaEaEaaaEaaaEaaEEPa 355a EEE.E.EEFEEE .. EERE-EEEEEEEEE.EE .. aaanaa EEﬂﬂﬁﬂaﬁagEmEEEE ELEM? aEEaEEEE aEaaa .Eaaa EaaaaEEaaaa .3. . Eva _ EEEEEEEEE» Eav Ea . . aaaaaaaaEEa Aavw YEW (2.5" an avﬁﬂvwz aka 2% w asp eErEb AWE . J5EE. mEaﬂﬁEﬂlaﬁwawaﬁmmmmaEWmﬂﬁ / .Nm \ .3. . .Om 82 E E E .Eap Exam A5 mm.

{3) \3'ml\T (1) <f; ",<fA ;;nit 'lit ~ '=i1Rl~,'1'11 'lit ~ <f; ~, \To'<', m <f; q,14qIM'li ~ 'liT ~ ~ m ~ ~ f<n 'ffi ;m- Fci~qRitll<1'l qit ~ 'f.'ri!:liT ~ ~ f<n ~~qFciill<'l'l ~ ~,<f; em ~ 'liT, oft f<n ~1iT if FciAf4tz %, '=i1jql<'11.~. am-, ;w;qFRlIT ~ WMt M~ f<n W<!, tim ;m iri'rUR <f; Mq ~ GW ,~t!"1il1 ' " ' ,

(4) W ~ if ~ FciJffi <m! i6 -mt SlZ .n; FciJffi i)jt f.'ri!:~ i6 .-mrm' ~ Q;m iNCiq "1T wmr.;~ , , ',' , ' , (<('li) ,M"Wi ~ ~'lit ~m f<n ~. ~ <f; '~ '~ m 'lit'

~~~I ,",'

(~) M"Wi Fci~qMtll<1'l "ft, ~ .:AAm 'lit, ~ m, f<n,',~ m'!'li Q;m >mn<r, Mtril ~ 0hi14Md %. ~ <f; ~ W<! mm <lit ~ ~ ;;'fTC[;

(#Pr) Mtril~, ~ 'lit ~ €I. f<n [q~qMElI<1'l m ~ fil;« ''11:( "1T'"il'bTft,~ q a:R1 wmr djf4f1 '"11 i6 C1d'Pil'1 <f; i'FlT 'lffif 'lit ~ '<l; ~ W:i<l't ~ >ffil1Cf,~ <l; ~ ,W<!' tim <lit >RW! ~~; ',,' ,.,'

, ~ ('GR) Mtril'~ ~ 'lit~, m fil; M-~qMElI<1'lmr ~ fil;« 'lTJ: wmr

djf4f1 iil <l; 'IT \Ff'f; FciJffi <M <l;,itC1'1'i'FlT 'lffif if, 91'fi 'lit ~; ('li<r) f.;mi\ ~ ~''lit, ~ m fil; Fci~qRli'1i<1'lm A'lIMd fim 'lTJ:

.m~, ~ i'FlT 3F'f djf%4'i 'lit Mif 'O'1t'lit "iJ((; (8": f.;mi\ ~ ~ 'lit '1t m fil;' C1d'1'11:ff <lit m 'ffiffi 'Iit,:q <lit '0'1' '- ~~~am-, ','-- ("flRf} oft ~ 3F'f ~ <l; 'W:iq if m M'1"liT'f<I;' <it<, >l'1JClm tFi;w' ~ i't

M-~qMElI<1'l"liT ~ ~ <n'1 m;;rr«;, ,'," '" ',' ' ..• ~, ,~~ .'@lfijqRl. 'lK 'ffi ~ 'lX'1T ~,'~; ~ m~~

~ 'W, ~ <lit itffi ,~ '<iT wi'M q;R B ri'<rr i)jt~"liT 'l1W1, ,. q;R if ~ ~ <l; ~ itffi tlfi:lRl 'lit ~,g ~ ,MWJ fil; ,«9> ,

~,«'li ~~lltiA'b M-~ i'FlT ~ fc!m ~ 'WI I, ' " , (5) __ ~, '=i1~f'1'l'L_i't ~' FciJffi '"1m, i6 -mt~'.n, Rl~'1[qElI<1~3_~'

mfll'lirft <f; ~ ~ fcI~qFciElI<1'l<f; ~ ~ ,<f; .~ ~ '=i1iq",<{;{iMr fil; ~ ~ 'lRT <l; ",<fA fol;l{ 'lTJ: ~ qit 'b1'lIR4Ci <i;'l: I

(6) M-~qfClEli\'1'lior ~ ,~ ~ '!RI, <f; ~,~ 'lTJ: ~ <f; -.3'f'lT\'1'1<l; qRull"i{"l{~g M-~qfClElI<1'l~" FciJffi AN' 'IT ~ <f; ~{'\q4t"1'1 <l; ~,~ ' f<n ~ «'li ~ 'WI m irr ;;IT ~ ~ <f; <.'i'[ if ;m<f; ~ 'lit lilT

:\::\. . •.•••• - . - .••••, . . ~ - ~ ~ •••••. ~ '''' .:). - >:\ ~"';~iT~f:'lJl'\ ~r t;i":\1 ~~iT:Sl ~i li,'i-;r t:: :1'-rr ~11 4.1~\rl) ~ "tf ::j7,i ,:l:"li 01Tf ~ m \31=l'1C[~ m, ~, Bct1l\"1'Iq; m, "1'1~,R<j'j"1'1 f<rqpjml ;;nit fol;l{ 'lTJ: W1fUT 'B! 'R, i)jt ~ "ft "r,-WRC! <f; <t<lir'lT<l; <.'i'[ if ~ 'lit "1l1Mt - 1_ - -' ,

~ m 'lit "{'fil'l "r, ~,<f; O!'lii<rr <f; <.'i'[ if ~ fil;« 01R 'lit ~ .n 'b14'1Ii!1 C1<rC1"li..,.gj 'lit ~ ~ C1"lifil; ~1rcrC'li?m<lit f'lrs<1'li{OI ~ "liT gf4qfR1 "1"'ltR '1 ~ ~ 7J'lT m '*' ~"Wtil'b{OI 'R W<!, B\'liR m ~ '1 'li\ fWn 'T'lT m I -

,. ,-

, 0- I' -

" *

/ ,

~ U"OJll>, fu:;;iq; 24 ;;r:rqfi 2005 38 (33)

~.i'm ',i"I'''li<lqi54. (1) l"l H:-,~k~'1I':'l~tf, :};:'v ~:.JI17-H .i ifill. ~'1...j,J t./4 -i.1 $.i~..

<JKW<! m'liT\ <litM ~ <l; >lJ'{f~ 'R 'IT ,~ ~ \"1'11£11'1m "lJ1t f<n itffi qftf~ \3?=Am ~ % fil; ~ Fci~qPciw~'l inr >rm, Pci~qRill\'1~ <f; lMf "liT 0T'Wi fil;Q; f.Frr, ~ ~ <f; iNCim <f; ~ ..,.gj ~\;j1 Wfiffi, '*' ~ fil; ~ 'R'1T Pci~qPciEll (1'l <f; ~<i'iif w1]-iiH ~,ill C[j\, ~

i .

l .

I . -

' - ~ } . -

- ) .

! .

J '

) ·

~ ~. ~ 24 ~ 2005

.{3) ~~-(1) cfi JTcfR aju cfil ~ ~ cfil· ~ cfi ~,- ~ - ~ i6 "q514q1@cfj ~ c5f FcrnrR ~ -~ ~ ~ fcn % ™ ~ !icllclci!ci-4 ~ ~ -~!iT ~ ~ fctJ fcJ:tcJME!kFl ~ ~ . <E Cffi. ~ <!1T, ~ fco ~~- ~-PclHR.tSc %-, ~jYl~H- ~- ~ - \3Bi .ITT:[f. ~-~ ~~ fc'!? ~ "fficflR '3"ff ~ cfi ~ -3Wl'm ~(!zj ~ ~ ·I · · .. · .

(4) ~ -~ --if -~ M GjIB cfi -w ~ ~; fcnm •~ ~~r"cfi ~ ~ W ~q ~LtfcfrJL;-:- _·· ' . · -(~) ~ <IB ~ cfil ~ ·w FctJ ·<SMc , ~ cf'; -~ -~ ~ <5t· ~fc8rr~1 . . . ·. . . (~) ~ fcl:tqfcla!\"14 ~ ~ • cfil . ~ m . fci:i :_~ ~ W ~ .

fvIT.r?f ~ '1i·.-afcff~c1 %. ~ c6 @1Z ~ mcITT cfil ~ ~ ~;

. (~) ~ . <IB· ~ cfil· ~ ~-- fc{) fcl!icJMtllclll &RT ~ ~ -~ '31T~, ~ er aR -w:im c2.1f¾l!l ~ c1 cFJJ·ffi cfi ~ ~ cfil ~

. cfi ~ ~<TT ~ ~ ~ cfi ~ -~ --mc:oR cfil ~ ~~; · .. .. · . •· ..

(~) ~ ~ ~ ~ -7&_ m fco ~!iclMal\'1~ mu ~ ~ 71"(! B1IBl d.1ffi14( cfi <lI -~ oo 97T cfi -~ ~ '!frnT ?t . ~ <& \JfllZ;

(~) ~ <IB ~ · c6t -~ m rcn fcl:teiRi_a,\'14 m R1211Pia . ~ 71"(! an~, '3'.fv:rrw crm ~ c2.1W\121l· cfil #@trif ·.coifi ·cfil ~;

38 (33)

(8: . ~ <IB ~ c& · ~ m Fco' tj.rj.-J~Hl ~ ·otrr_ 'ffiffi' <fit -~ -tfil ~ · · ~- ~~~I . , •

{"B@}. ·_ ~ -~ '3R-m<1i cfi -~ ~ m ~ -- fcri ~ -~ m ~ --m ~ jtj!(qfclaM4 :cnT ~ ~ ~ m•~; . _ .

·-~~~...:.'~~ ,~ ~ cffi -~ ~ ~ --~~ ~~~ fcnzr 1w. ~ ~ qw _~ -aj mm if rrqr -~ ----~ ·'PT~- ~ ~ ~ ~ ~ ~ ~ tWlm ~ -~ -cg -~ -- ~ Fcn ·1:fc6 . r~, -~ }l:i/11t1f.:lc5 fcrffi ~ ~ fcirn ~ -mrr · ,. .. . . · .

{s)_ -~ it· ~ -~ ·6\rn . cfi ~ ~ · '4T, Rf:ttjfcl~- ~ · ~ c6 . TfTIJ; ~ ~!icifcW1\'1lJ cfi m ~ ;'cfj .@'C!; ~ '3-ll<il<G:cf,{ m7TT ~ % ~ t1m cfi ~$, ~-~ ~ ~ c{Jl41F9d · ~ I .

(6) Fcl:teiRla1\'1ll ~ ffl -~ ~ mu. cfi ~ -~ ~ ~ cfi ~ cfi

~ll 1I'~ '1)'!7-l!l ii.l<il 54 . ( i) i'i li1~,~!~Wl':l~ ;i:,

):·., I 1 \l~ll7-H ·.f. Ifi ll_

1'l~'U ,u ~ '.f.l ~-f~ ·.

· qf< 0 Wlfq{<\9 fci:i/r;jiclE.l[i;iilj · -~-- M RT1i° . '1T ~ -~ ~{<lq<{l;jj"! cfi @iZ, ~ ' fci:i % 1Zc{J ~ -rn m.m ~ ~ ~ ~ ~ ~ ~ ~ cbl 'tlTT ~ :).. . r-.. . · , . . . ~ . ~ f""',..• • ' " =:\ \JCit.-:1" :-r, "~T '' ic ~011 ·.:_: . ~I <J:·-·;{ t 1 ·i7-H (-,, , -."-1 1'1\~':fl z-c;q- ·« ·-.1- 1 ~i": I -v-il" . ~ m ~ ~ m, ~' 8rolfFlq, m, \iR~WK!', .f.:\<{101-1 fcM"rT rarf

. ~-~ ~ wnuT ~ IR, it?t· ~ "ft ~-~ cE ~cf)~ ll ~ ~~ l C •

•

~ m ~~~~- ct mr cfi ~if~--~~~ ~ ~ cf514i:li$1 ~ dc{j ~ ~ ~ ~ dc{j fcfJ ~1@" cllfc@ -~ f-{Qlcfj{Uj ~ cf)T ~1cffi ~ ~-~ ~ ~ m ~ itB···fll&84J{Oj C(Z ~ -~ ~~-;,~fwu'TfIITm I . •

Z{R-~'B"fcm'51'ftfimftqric5m'<'f~-q""{"'<'.jT -~~~m ~ f<ri w ~ -~ #t ~ % fcti ~ fcl~i:lfcle.11~4 itr srm, ~!ictfcm,a~ cfi fr;m cf)f ~ ~ ~' ~ ~ cf) ~<TI' cfi ~-~ ~~ "f19m1, '3TI"Z <WFct-~ cfi"Bf fcr:teil?ia1~•P-l cfi wai ii filil"Cjl"I ~ • . m-~, ~ -

A m EEaE mgewwEﬁEﬂEEﬁgE E EE Ewﬁgwg Wm EEEEEW Ea ﬁEaEEﬂELmPﬁEEEﬁ E ﬁEEEEEﬁmEﬁwﬁEﬁEE.E _®EEE.¢EEM EEEEﬁmEWEEWwEEEE EEEEEﬁEEEEﬁEEEEﬁE EEEEwEnmeEMEﬁEE _E_% EmeEwEﬁwgﬂmgggngﬁE FEEEEEEEmEEE ﬁofm :7 :7 réntr:r:_ 37 .7.77 {Mg/.7 7MB .._: in »/ 7/. 777 .7 . 7 K77 /H\ ﬁﬁEEwEﬁEEE.®EEE & Ewﬁwéwgﬁﬂa ﬂag? EEE wEwEFEEwE EEEEEE ._EE®EE Egmwﬁwﬁkﬁ EEBEEE E:%EwE7 EWEEEE .... EEEEEEEE ﬁﬁEE EEEEEMWEEEEEE EEE .EEEEEEEEEEEEBE E EEEWEEEEEEE Eﬁ ,EEEEEE FEEEE Ev ﬁEEwEwEEEVEaEW WEEFEﬁwwﬁwEBE E E EEK; EEwEM UEFEEE EEEEEQEVEEF WEEE 97v EEEEEE.E&®¥@EEE Ev . 7..EEmEEwE EREEEE EEEWEEEMEK , _E:EUE$E5@EEWEE;E&D£ EWELEE EEmEmﬁaﬁﬁ 5E @mEEEﬁEmwﬁﬁﬁEa Eon um i E av :3 mm 1% Eu tang 552% ﬁ 55% .EEW EEE FEEEEEVE E . 3 1E ., 3% EVEEHE 7 w :23 :3“. . 5 v3.37»: c 3 in. E??? 3.54. N El!!! %

"38 (34)

,i :JlfQi~'i'f 'Ii) "um ~.r~ij ~I'Jq:}(:.t.:'£1 ~l~ '.Wf,,,,. il ~Jf.ffJ

(2)

(3)

~ mltr:!, R:fiq; 24 "R'ltl 2005 . . .' ". . '.' - .- " . . &nT, \j\iif (~~) qfii!<r' W: "lR .gffi 'lif\"il it 'TIl' ~~ ~ ~ f<i; 'lm 12 ~, eITu13 ~, mu 22 it 25 (filj ~; llffi 34, 35, 41 <mT

. 64 <6~q ~ 'lil ~ it 14f.'i~~ 'lil ~.~ B \oi'r ~ ~ . ~ ljffi ~ f.1<m'~~ .wr it ~ %) l4~ij~ElI\'lij 'liT,.Bl',l WI,. I \ zNElRl (1)/<6 ~ ~'lil.~ ~ f.'i<m<l1{]<5lit ~ Cf'f~ ~ (filj .<5 lWt'~ ~mt '*' 'w<! m<!iR, wri:r~WfIl 'R, i3<1~if ~ J1IT~ ~% ;ffim 'wrn ~. ~ ~M 'fil; ~ dl~'iil'il<ii

: ll'Clfif<fm 'lit '!j\'I"~ cfR q;f '# ~ '1 it I .' ' ..' 'Wffi~, "iRl\!:'I'11 <6 ;;rRt W: "lR ~. W1'~W1'~'littTm12 ~i3 .

. <6 d1"QR ~ q;h- J1IT.~ m ~ m.w ~G1ft1~~41 <ii ll'Clfif<fm'lit~<6m'K'Rmr I .' .........•........

. ....

~~, ~ <5".~ ..9i) 'hI\'llqRiq;T~~ 'R .rr i3<1<ii~~ \1<1(filj 'K 'lR"T W: '0 ~. '~'. <i<!;Fp '.Gwfir .~qij;ffi m 'K 'lR"T '1 'h\~,~. 'R' ~ !fop qrt.B ~ -9m m<Tt I f.1<m<'Il"fusr'# f.H~ftlC1 "lftowl WI ~:~" .. '.. '

.). . " .• 1 .. ", .•••.. . ", .

(~) '~,;;frf.'i<m. if; "lC!lqf$dwitrG.ETR"r~~ it, ~ <rR! <6 .~ Slt '4t foli.~ ~ 'liT ~~ i;(l1[l d1IR 'K 'liT ft<m 'h\ ~, , _' .. ' .... .

(0)) ~ ~, ;;fr f.'i<m <lTftw<6 ~C!lijff,d .~ ij<jlfFqRi'5f1f ~ <rr .14m. ~ <6 ~ if; 'WI if 'K 'lR"TW: Slt it, ;m 'K 'R ~

. ~ 0JT<PlT. . . .

(cfR)uri Wli ~. '5f1f ~ <rr 14m ~ ''hi ij<jl\lqiaRa ~tiT <ii '_.~ ~. '1 it ~\1<1 (filj ~, ;;frlj<jkNiaRa, qm 12

- am 13 if;'G1!lR ~ ..f<n<rr 'r:IT it, .\3'1 ~ 'him 'h'Mr <mT ",,~-'hI 'lWR ~.;;fr f<i; q;rf- ~ <rr'14m ~~.~~~""_

. ~ '.&ro <rr i3<1<ii~ ~. 'lil ~ lIT <rr iFi 'R ~ '. f'l;1:( "R! lIT I .

(5) ~ ~ ~ 'lit 'hI\'llijRl 'liT d1'ffiR'~ if; wi ~,;m<ii ~ YTtIT9: ~,:J,'I'-~ ::.fu; ~\'hf?t, ~f'~Pj'1-1~ Z?-l;~qf(if{d \j~c.iiil ~ ~1t11< thlll 4F~ am 14m Y1m: 'hi 7JO'1'm if; ~ 'h14ijl~ q;h- ~ ~ lim ~ 'lil...... . ~ 'liT4 ~ <r<n14m ~, "lRll!<i'1 I if; ~'lit'hi\'llijRl 'hi ~ ~ 'lil <'Il"fusrif;. G1C!lijf~a.~~ G1f.t-qffit <'Il"fusr'liT <rr ;m •. 'liT, .~ f<l; 'WiRm ~ 'liT ~'m 7JO'1'it "lTC[, ~ oJ;jj if B ;;it '4t q~ill\tqal it, 'liT4 9iBf '>lftq 'h\ ~ I - \.

~ 'lK 'liT4 ~ ~ 14m ~ dlfql!<i'11 <ii ~ <6 ~ 'hi d1'ffiR il'l if; ~ ~ '1 'lit ~ (jJ ~, W ~ #t, "lR 'R ~ ~ ~ '# ~ mfll'lirtl 'lil ~ 'liTm, ~ if; ~ if; . d1"UlQR -mt ~, ;m .W1'l (fq;; 'lit<rr "fOr Wli 'lilij<iIR>4Ri'hI4 ~ \<rr.14m

'~<i?r~m7JO'1''lit~ I. .',1

. "

• 38 (34) ~ ~. ~ 24 ~ 2005 . . .. - . . - -· -.. <f 11fili'l lf~r <Ii\ i3~if@ .&H·I, ~ (~ if) zjom . fcpiz_ ;JfR .cf@~ it~ f.:fcf~T ~

"'-'~ 11 ~11.1 <ff{ci t, 1:i~ · • ~ fcn tTrtl' 12 i, mu· 13. cTJ, m{T 22 it 2s cfcjj <5; tjffi 34, · 3s, 41 ~ '.F<lil<- <ti ~W~l .. 64 cf) ~ -q -~ '6T ~ 17 !4PlR~ ~ ~ -mfusT ~ (~ ~ -~

. ~ 'cTTU ~ f;r2@. mfusr -~ iwf· 'ft ~ %) fcl~4fclE11Wl q}, -~ wt·. I_ · (2) , 01=ftlnl {1)(cf) ~ ~ '6T -~~~~'ft~~~~ . ~ -~ ~ WRR it tMt ~ -~ 'ffi'.cITT', ~-wrT qr, ~ -~ . it . ·· · W '3ITT' ~ ~ -~ zffern ·wm ~ _ ~ ~ _ffl 'fci; ~ .31ff1i1:i~r ~. · :~TR~~~~qtfit~~m, .. .- ". - · (3) . ~1rcrm, '3fftl~~;,1 ofi ~ ~ ~ cfi . m-m ~ --cfit . .-tmri2: ~ ~13 -. cfi ~~ ~ ffl Jfu: . ~ Wnrt ~ ~ -~ -~ ~-fci{!tj91 -~

(4)

-WWIB~~~cfi'mR~-R"WIT I -· . ·.· . .. · .. ·· . .

~ ~I "i~i-i:FJI c5 WRR·. --~ cfil~iqR(i6r • · ITT -tt ~ 'J'Wfi. tr~~ 'fR 09?· 'K ElWf fctct • w ~ --~~ 'mi •ZIWfil ;~~ JfCRT~<ITTU1''1 _cg~,~ -~~-~~--~~ -~m<TI I ~ -qffusr it f;i9~f?sla ~ -mrt, ~:.:. : · · .·. : , · · . · ~ .· . . . -~ - . . . .. . . ( ~ ) . ~I ~ -~ ~ cfj '3-i~-l~ffia ~ -·iR·'~ .-~ ~ m, ~ ilRf

i ~ ~ ~ tcti ~ ~ zjr • ;:rtl' i~ l ~ ~ ~ ITTt1 cg~: . . . . . . (c;)) . ~ ~I ~ f¥m .. mfusr_·i ~djq~ct -~ -~-l:11W4RI -~ ~ "llT

rcrm_ ~ cfj ~ i . ~ if 'K ~ -~ ~ m, ~ ~ tf{ ~ w ~- . . . . .. ·, .

(cWr) - ~ ~ ~ -cWl ~ "llT fcmT ~ cir 4~hNiaRa ~$ ~ -~. . .~ - ~ - ~ "ITT ~ ~ qc1;_· ~I ~ 4P.ll'3qk1ful, t1TU 12 ~ 13 cri"'31~ ~ --fcmr -irnr m, :&r ~ ~ m ~ ~

-~~~-~ .• c'fif -~ .. ~ un fcl5 ~ -~ ~ mrr -~ ~-...,,.· ~ -==~:- -~ .&RT 7:1"1 ~ ~ ~ -ctt-~ -m '.lTT --~ ti"{~

. f~t:(~ "ITT f .

' _ .. ~l ~ %~ ~ '3TTqm ~I~ >.fcpf{~---- ~ ~ ~ ~ w_ ~~-. <ffi_ ww,- m if -~ Q."B ~ cnr qyw, ._ cm it~ -~ cfi 1WZ w ~~~~cg m, ~ f<B l.fcp ~~ ~ ~~IIBH</5 ~ffl ~ i:%'·Tqrn fcl'ffi ~ r · '"' .

. . (s) . ~ cfi wm;;, ctr 4-iMlc!M c6T m '-?Fl cfj ~ "lll_.'3Wfi -~ -~

7.J'l'-TT"BT<-~ .:ifu:r 'S"1"Rt, G=IT"·1 "-i'i 0 ~1~1:ii,S ct 0q<ajqi ~ ~ th~ q~ c'MT ~ ~ 4-iT .7T?Ff' cm cfi ~ <!5149161 ffl ~ ~ . m ~ ~ '"' .

. ~ ffi ~ ~ M ~. ~fciii:Ht c6 . WRR -~ . <bl{11qftl <bl ~ ITT _ctt ffimsr <fi i:i-1c2.1ctf~·a -~~ J:l'R -cITTft filfr& c6t ~- i3B ~ c€t, . '"' . -~ fco ~ ~ 4-iT ~ - ·wim 7Wf ~ ~. ~ ~ it ~ ~ ~ . q~~ 'ITT, ffl ~ ~ '{)\ ~ I • I . .

~ ~ ffl ~ ~ fcfm ~ ~~itj1I cfi ~ ~ ~ ,qjf -~ ~ cfi -~ ~ ~ cfil ~ °aT ~I~ '3TcfBR m.~ q-{ ~ mr~ if~~~ cfit ~ ~ m, ~ ~ -~ i _·.

· · 3'{2fqpj' @ ~I ;:TT, _Wfll ~ . ~ -~ ~ ~ .. 4~1WJRI ffl ~ \"lll ·Fcm-r -~ -cm~~~~m~ " --: ." t ,·

. i . '

. . ,;

mEy EN Ema m, 6;; 2.3.4.va a wwaaw ._ur_..,..wn pd... ...:H..€ EEEEEEEEEEEEEE E _.mmma®£ E.§.E.Eﬂﬁ£§uﬁw£§ﬂ EEEE. EEEEEEEEEEEEEWWEEE - EEEEEEEEEEEEEE EEEEE En Egg Em ENE. 9 m1 . . . . . _ EEE . WEEK“ Eu gab.» WNW? %.E W55 WWW E. EEEﬁ? T .. .WEEEE E 5 EE E E E PE Ev E.EE,E§-,._ EEEEEEEEEEmEEEWEE . EEEEEEEEEEVEEEE. EEEEEEEEEEEE . ( fEEEEEEEWEEEEEEEEEEEE . EEEEEEEEEEEEEEEEE; Ea? ﬁmﬁkmmxw Ewﬁmgﬂwmmpﬁ Mm REE NE NHEwﬁE .Eiwwﬁ 9:? fmmamww E? «E E Ea.” AWEEE. Eb Em :EaE..EE a. x . . 88 E vm E HE»: E 9i mm. 3 E5 , E 46‘-

'~~,~24~2005' 38 (35)

(w)

i .

I \ .

. \

, . I _

. '~P:'~I.]J!In \'H'_154. Ss: .i .>1~"1 .mir<l.'l"'n .i ll~(hit 'bT~I'if~.

<f.l wrni., if.! 'l"{ rn.

. 'lRl.54 if;~ ..unil ili\.~~if;~'lit~ ~tR,~ . .~ if;~q, ~ f'l; ~. -3lfQ{ii11 if qjilRf F1"~qf!jtil\'I4~ lWz .\'IPJ; iF! if; t=\'Ctq if 'PI~iF! tRdQjdf{Of'lii:(7]il %, ~ t=\'Ctqif>f¥f 'ffl WI am: ~ -31J~ if; ~.~ G<fCiq Tl'=l1Clfffi!N~Gm it ffi1W1 I

~ aTI~ if; ~ 'if; -3lCffiR 'PI -

441'34idRd ~tif~~ 'l1~~ 1Jir M' ~"<f; ~ ..•..' .,• W«R tR ~ \R '34"1tif~ \ffi ~ <t. ~ <Jil '1t~W't<ft~> M'OOtR >rimr 'ffl to/Tr"IT;. .....••..•.......... .•... . 4"1ld4idRd G<fCii:jf irr~.;j<fR .~1Jir'.FJ;:€t,.~; <fi~:;~m~~q:II:~d;.Fn~..~fQ.:I{,..••~~:~~M:;:.~I7di_:.~:Alfq~..:.••••..... ll"lI;<i'iiRlMri-rl-~. F1"~~' ... < .~:~ •• <::;> ..

~ . . "" '->1'''19''\, . '.. 1'l'llI\,"lI'iW.~_"""I\"lq9'l ~'! '1.. ' M .~ ~. \'l4'G)\ .. m-Il"!1<r:~'~:il;TIiw.~ <IT iN<lf{ ~m ~. ~ ~qRl8 .'~;;IT:#ir1wiT..f<'n dqidRd \34<ii:jf'PI\'lPJ; ~ mom.~.m~:l.' '. .....

c. ;.;

-~--f<r.1qf<lffiW-l;j; 56 ~. lllJU<f,Jfnii .if<l1 ~

.:;;;:~~.'"<1>'Tdr~~1~ ... ';

I " 1 ',

-\--- L !

.r t :

)

. J..

-, j

....;

.<@: ~ .m~ ~ M 4RPi4~, ~~~ ~<t M ~i:jf <t ~ ._-- if; t=\'Ctq if' ~~ t=\'Ctq if f'l; <FIT 'l%~ . F1"~qf!jtiliil'iif; M ~~ ~. 'OF! f.rioril. if;:~ '<T;~ if~4j.<t~;;Ir.iclif~~'~ czWm rcfc\r.1'~qn<f!j~arn;l\ilfljll_••••==~__ PiqlMd ~ ~ M -iJ<rr~ ~~.~.iF!'Il ~.~, ~ ~ \OW

•No1 ~,m W 'WffiT ~.'lit. f.romr fc\;llr.~ ~ \3t! t=\'Ctq if . F1"P!~ ~.~ I '.' .

.. ~ . ~~ fc\f.1~"l1l'lif.t. if; ~ 'WUfQ9fum~ ~ m -'1I~'iPi~~~M\1"'~, Qit F1"P!~ if; 'liR"T ~ aWRr i[r ..dlf%lll 'lit'~ 'PI 1foKi giRl3m['{ ~ . I

"r.iiTq'<l>, '10''1' 57. ~ fc\~qfc\al\illl<t M ~ 'lit ~. ~ ~ qRPill'lm W!ffi . ~ 'lif.t <Jil mom «t '1t N, ~.i3tl Bfl:ffil if, ~ d4"lNd if; \WiTll, tiC'ijQTI"~ <t ~ ~ ~ ~~, 'lR ~ N,'-wr ~ 101IfQ'liIU ~~i1'3fmr~ I .

, .

'i . '

. ·l~•;ilfl -Jf[ r1pi 54 . s5 . . ,i . . - i · 3'1_;:l"i-;:i · Jif~ _..r,n _

I l • . , .

- )

) -

·- i j t

•'I ' l

t !

rt . I ) ,.. ·

)

- ;_

".J

. j

I .

. i !J~&;·T q;\ ~Bl<ll~ . .

fu:ic1fq~ ~ 56 . . QJf~cf.lfn-n <f~l ~

-~ 'f~ 'l:fci~l fcrcnG

f,fi, f.":r!l! ill 110:ci .57.

38 (35)

mu :S4 cfj· ~ ~ ihi. -rr-1- -~'-cfi .wrcf., .c@ -~ ~ -· · · . . > . . , •I!? _'-cl!'-1_\\tl "II . . . . . 'i\, ~

-~ <8 -~q, -~ ~ ~-- dlf?:J~-cJ11 if_~ fcr~ctfcitit~4 ~ ~ -~ ffi cfi ~q -~ q5r ~ -if.t-tiz 134i8fta_~-~ %, ~ ~ET-~.:~ -;,m -wt '3TI{ ~ ,3=fl~ cf)~ --~ ~tr Tf= ~ m ·-~ --ticlf it~ wr j

~ i3if~ cfi ~ cfi __ ~ ~ -

(co) . - ~010qiaRa ~tjf ZIT ffl ~~ -fc'!;it ~ -- M · ~ ·----rp ~ . -. ·. ·'._ · _. Wf<R 1;f"{ 'if &f ~qt ~Tm,~ cfi. -W<IR <:bl. ~ ·-m-~ -cfy -~ -- .: __ -: .· <

(~)

(71)

Gt!t:!IT ~ >1m ~ -~ ~c1Rfa~:~ ~:-~ · tJRJ, ft. '34iaRci ~m-cnr ·_~ wrr ~ --;:jm iar?~:i -·_· -,:,· _· __ \_ . . :

- - ~rnm·-u:~-'~~ .. . ..· . . . ..

-~ -~ ~~- ~(~ qftp,4~-.--~~ m.~ cfi ~ -~m cf)~ ~ ~tt ~-m.~ ·Wfq if. fcl:i -~ ---~ ~ ---~ fc1~qf2ltf1w~ ~ - fctm mr~ ~ - '3FT ~ --~ ~ 1fJ ~ -if --~~,4;'~qu1· ~cllliiti-~ ~ rcJfcl~:ii:!@i'lfclllf§Jl§l<l~-~~~~~: Hq1&Ja "l!T ~ ~ ~ ~ ~ -~ ---~ --~ -~ -~ ~. ~ ~ -~ :~ "%, ill w ~ ~ -cfil ·, ~Ri ~ -~ ~ '3"ff ~~ if - ~ - - fcl"Fr~ i3TIW1 . m,tr I . ~. . .

· · ~ ~ w. _ fclf.:l~i:l4 m . ct ~ 1ffi11N~Ri m __ "irr_ -~ -· mr 'illiH~~ ~. ~ Fc@r~. cfi cfrtur ~ -~ ~ --a.ifcrn<TI_ ~ -~

· cfJT ~fcrng<M ~ ~ - 1

~ · i'l~ctfclillt'\4 cfi ~ml~~~-~ '1T qf{f.:p.p:J -~ tWITT1 · ~ ~ ~ wtm ~ ~ m, clm ·-\ffi tfferm ~' ~ 04ci!lfld cfi ~ . ~1m, mmm cfi ~ ~ ~ ~ ~. * ~ m,-- ~ ~~ Q1~951D . ~ '1flIB ~ ~ -~ I .

. I

wﬂwﬂﬂxluﬂlﬂullj‘w‘ WEE WEE Maw .EWENE _EEEEEEE EEEEE EEEEEEEEEEEE EEEEEE EEEEEE EEEEEE EEEEEEEEEEEE EEEE E . TmmerE EEEEEEEEEEFEE: E mﬁmmEEWME EEEEEEEEEEEEEE E .% .1EEF5EWEWE EEEEEEEEEEEEEEEEEWWEEE EEEEEEFEEEEEE . ~.EEEFEE EEEEEEEEEEENEEEEEE. m/wmmmmwuwﬁ mmFFmEEWFEmEWmFaFFFﬁEmEFmEE .15.5 MEEEEE REF Emu E m. E 53%? .EﬁmmmmmmmewwE 1£EEEEEFE EEFFEFEEE. .wwum.%.. . 2 E55 . . . . ﬁmmwﬁwEFﬁEmEFEm EEEEFFEFEEFEEEE FE.EE@FEE1EEEFEE EEEEE EEEFEEEEEEEEEE E 1 . ..1... .FFEE.EE EEFEEF1 .1 1. FFEEEEEEE ..1...1EEEEEEEEEEEEEEFEE . . 1 EE EEE EEEEEEEEEEE E [FEEEEFWMEEE _¢m~?mme1£mmemmE mmuEmmmeEmemEFF/mmzs «EEEF mrmwwm mEmﬁmaEmmE—EEEEEFEF EEEEE EEEEEEEEEEEEEE .EEFFEEEEEEEEEEEEEFFFEEEE 32 mm BONEEE Egg 1E1EEEEEEEEEE E Km mm: 5.1 F££m E _E 5.. win. E E1 E55 :3 E EEEE . .5»? E EEE. E 1 .EEmE E EE 1w. .wm x E: F :55?

38 (36)

58.

59 ..

60 ...

~ ml'1:f, ~ 24 ~ 2005

f<r~qf'tal<1'l -if; 00 iff ~ mrnq <:IT f.m'I in!~ '1ft. 'liflt <:IT ~ ii1cror ~ 'lTI"f it ~ ~.€PTI fol;:- ('Ii) ~ ~ ~ .WR1 ~ 'IT '3Wf; 'T5'1 if ~ ;F ~, (<sr) .'3Wf; ~ -if;~ if 'liflt "Ii<: ~ !¥m .~. -if;~,<:IT 11'iP1~~11

~ if ~ ;F ~,<:IT . ('1) ~ ~ if ~ W "l=P1.•..•qfll>.-ct~ctl.~ ~ fi 'of; ~ 'IT. m

~SRffi~ I .

f<l~qf4aJ<1'1-if;00 ~, ~ <:IT ~ ~-if; ~ 00 ift.;zir '!Rl -if; fWl ~ fili '3Wf; m ~ ~fflf.14'i <:IT 'lJ14~1~ 'liT ~qf(P14'i1 <i1 ",v:ron 'IT f4Pl4'D -if; "",~{1",~lq~4'lJ 'lit ~. it 'IT ~ ~Wfifi: {1",'M~4'lJ ~ '3fT11 3ITwf!rct ~ it, ~ oITc:aJM4I"11 <:IT -3Fi ~ ~.~ ~{>jl I. .

(1) .~ q;ift"~ ~ ..-if;~. 00 .<Z!f'Rr.'lit~ -if;~. orm-<rrft it ~ tK" m "ifi\'lT it <:IT ~ >llfG<iilflin!~ iRrit,ffi m1T ~

~ ~ if ~ ~ ~tT ~ m- 'IT qf(P14Ifl ip • ~ qit "WM\ I

~ ~ <f'!i filii);f(Qf(P14'i . 0f1llZ"1l1t MW~ ticP\ if ~. iljt ~ if 'lit ~ f.r{<rr 00 'lit •~-if; J1j'qT{ 'B".dWOIIRfi 'lit ;;w:MlJ1R vm .~ 'IT ~ '4f<k1<ii qit B"ffi wrOl ~ ~wiiqit~ i(q; til ~ ~ ~ ~ if~ -if; ~ 'IT ;Wr~ 'lit ;miMl r .

_. .~.•...•- --: ---::.;.... .-

f41~ . <I'll f.1<liIm. <i\1

~ ~ ll; 'lif"'1

~ 'lRl 'li\l

irn

m.~<tT • ~~'f,j

tmfOl

ll!~1WI i; .. JllI'ltmJ -oj;

~ 'ii1 q'"llll

.. (ii ~ '!i"lt ~ ~ '3Wf; m mfttr ~ 'IT iK-if; d1lm\ 'IT 'IT ~ f4P1te<<c• 00 ip'-3ITtIT\ 'IT 00 >l1fi1'blfl'!if ~<R "lfctT ~, cit % ;m ~ if ~ % "1'F\l .~ qit ~ 'fir ~ m- -if; ~ Q;il ~ 'IT 'K'IT 'i. ~ .'IT ;m ~ .~ .~ tlWKlT qit ~ '!if d1'R1T1 m- ip ~ ~ W. '1 ~ ;jj"f1:(, ~ iljt ~ '!if ~ ~ ~ I~ . . .

~ -if;;m ~ 'li1\"T it f.l> % W ~ -if; fWl ''IT\ ljffi it dTItr'li '1 it, ~,=-8 'IT ~. "'141 it, '3Wf; "WitT if .~ ~ ~ ;;niPTr \it; % ~J?l~'~TIT ~ ~ ~;\<"!cf."11 ~ ~ TflIT ~ 1

.,.

:6;;.(1) '!il4. qj{q':l., f'tm.~ <:IT M >31"4F<1~qf4al~4HjTIfl'firtt 'IT Bftffi'r ii1 ~ .' it ~ ~. '1ft ~,.W!ir4" '!if {i'lJ141'41:f,'S<'I{1R!q'lit M1m q'l m

. 3i41T 'K \"'WI ~'1r '*': -i4-rTtB! 'S<'I<:lMqm tB! >Wct- f.l>ll ''If.t -if; W14 B m >l"flCi~ .it;;rrirn 1

0'.(2) fil~qjqa.I~4 -if; {i'b141'4<H ir f'A ~ '1ft ~, ~ 'ffi ~ it 'IT dm it, <g<'1A~q 'lit ~ tB! m .amr iK r4T'l'wfi'1r 1 ~ ('WI ~.

, ilpqr<mr;p~ <f. -.

W\~ 111

31\"Q'Olil '01

38 "('.36)

_ 58.

59 ,

60 . . ·

~ ~. ~ 24 ~ 2005

m~clfclt11~P:i ~ ~ ~ -~ ~ "l[f RcW-r ~ ~ -.n <fil4 rrr cb14cl1~ cTic@ ~~it~ ~ -irn Fcn:- {cn) ~ ~ "fll'R _W@ % <lT ~~if-~ ~l (~) -~ ~ cfi ~if~ cg~~ a:ifc@-c6 ~.zrr 1111Pl°<~H

~ if ~ ~ ~. <TT . (rr) ~ ~ if ~ w ~Fil-1frlact1 ~ "JTT lWIB ~ ~ Gt· ™

-~~~ I ..

. . .

fcl~c:1\?n.11a4 ·<6 M ~. ~ <IT ~ ~ -i6 ~ Mr -41" -~ ilRf <Ti \wt ~ fcl) ~ &ffi. ~ ~fflf:?349 <TT cbl4cJl~l cfiT "ffiWlT .4RPl491 <TT JT~ <11 fctH4li1 c6.·JTtITT" t1s_~1ci'i4<h rEf ~ .it "lfT ~ --~ -~ B~'l:Jli:li4cb ~ ::Jff'fT ·3TTffl(f \ITT "ITT, ~ ~ '?lR:Jqi\l'FI zj ~ ~ ~-~ N1TT I.

(1) ·~ ~-~ ~ -- c6 ~ -M ~ -cit~ rp-~ -£rm-Gfft B ~ tK. ffl ~ m <TT Fcnm >11f¾ch1ff 'fil .-~ iFrr· m, m mt ~ ~~if~~ -:lti~cr ~ ITT ITT ciftH<-1lff tB. ~ ~ ~I .

. (2)

~ ~ ncn P<t -~ ?CJR:Pl<-1l-l -~ ~ ~- -~~ Wi if~-- Q'B WPt if ~ ~ frmR wrr. c6t , -~ -~ ~ \TT. ;,:jq~ . ajt ~ 31R ~

. ~ <IT ~ &4fcR141 ctr ~ ifcrT ·~ ~ -n{ -~ -c5t -~ ~ -m m· cm ~ -~_if _~cfi-~1«*~~~ -~

~ com -~ ~ ~ mu ·m® ~ <rr ~ ·.cfj ~ q"{ zrr ~ fctf<1fe:~ ~ ~ -cfi ~ ~ M >IIR!<hl~- 'P.f ~-~ ~ ~' €t % \jt1 ~ .if ~ ~ ~ BC:~cil c6I ~ cffi ~ m c6·¥ ~ ~ "lfT ~ ."CR .=j' ~ "lfT \Jti ~c:m ~ ~ ~ ~ ~ cf,f. ~ ffi <6¥,~·w ·•~~~,fficn@Q,"B~qjf~~~ I

~ ~ ~ cfmUT it fci % w ~ c6 _ ~ ~ ~ B . ~~- ~ m, ~ q"{ ~ - 1FIT m, ~ ~~ if -~ ~ ~ ~ fcb ~ 3; ((-~ <TT TR ~ ~;l{O!cf-,"11 ::r,R- ~ 71<TT ~ I

· J>h_,(1) ffl .. 4Rtls_,-~ ~ <TT M ~ fct~cJfcla1~411,~ <rr ~ <li ~ . · · it ~ -~ -~ JU~; ·tfcfil1l <fil fi<hl41E41lf, c~<,rnRlci c€l- R1Rr ~ mu

· · '3itAT ~ ~ m '3l'R ~ ~ 'S<,1.1;1R19 &Kr' q3[ ·m1cr ~ ~ ~ w:r:r B m .>['+f[q~ .m ;;nirn 1

· ,:'.~-. (2) ~~clf¾e.tJ(1.q c6 {icbl41U!&f R ~ ~ ~ ~' ~ % ~ "ITT <lT

J~ it, ":gi51f!NcJ ~~~mm~-~~ 1 ~ ~ trsi

_ftr~~ . 17"-TT~ciii

<limlW-n Rf4Ml lii <f,fTVf

~IJR'Tili

irn

w.~<lii , ~~ti[ -

~~@</ '.f, .·

mJ~<j;

ffl ~ qtrcn~

-..

I'.

ft!~c1fmir,:;,-1 t -. tic.!<! qi

3'.lftlc!il{li!il

EEEE_EFEEEE§%@%F®EEF FFFFFFFFFTEFFFFWFFFEFFFEFFF53 .F .EE 1 ":Fﬁﬁﬁwﬁwﬁwnﬁ FFEFF wEWﬁwmﬁEEEwmﬂw—FWEEKFFEEHE. FFFF EEEEFEFEFEFEFFFFEF .FFFFFFFFF EFEFEEFEEFFFFFEFE Fig ,3 _ m. : FF mu 5. JEFF wr Fr. F 5.x ( ~ FFFFFFFFFFFFFFFFFFFFFFFFFFFFFE FFFFFF FEFameEEwwﬁwErﬁEE EFFFFFFFFFFFFFFFFFFFFFFFFFFFEFFFFF iii? @Eﬁﬁﬁgﬁgﬁgmﬁukgﬁﬁwwrg FFFFFFFFFFFFFFFFFFFFFEFFFFFFFFFFFF FFFFFFFFFFFFFFFFFFFFFEFFFFFFEFFFFF 8. r .JH Unﬁtﬂiﬁﬂﬁwwxunym F F._:. @EEEFFEEFEFWEF u FFFFFFFFFFFFEFFFFFFFFFFFFFFFFEFEFFF FFFFFFFFFFFFFFFFFFFFFFFFFFFEFFFFFFFFFFF EFFFFFFFFFFFFFF_FFFF.FFFFEFFZFFFEFF A . _ EFF. FFFFFFFFF FEEFFFFFFFFFFFFEEFFFFFEEFFF FFFFF EEFFFFFFFFFVFEFFEFFEFEFFFFF FFFFFFF EFFEP FE. @EFFEEPFFEEFFFFFFFAFV 18 ~FFFFFFFFFFFFFEZFEFFFFFFFF«EFFFFZFFF . FFF EFFFFFFFFFEFEFFFFFFEFFFFFFFFEFF .FFFFFFF ,EFFFEEFEEEEFFMEFEFFFEF F .. FFFFFFFFFFFFFEFFFFFFFFE.EEFFFEE "mm . _mrmwm%r . . FF FFEFEFWFFFFFFFFFFEFEFFFEFFE E FFFFFFFF FFFFFFFFFE FFFFFFF FFFFFFFEFFFFFFFFFFFEFFFEFEFE E F FFFFF ; .FFFFFFFFFFFFFFFFFFFFFFFEFV FFFFFF _ -FFFFFFEFFFFFFFFFFFFFF . EFF EFFEFFFFFEFEFEFEFEF FF SONEEE FEE . GS?

~ u:;rq;r, ~ 24 ~ 2005

\ffi ~ "l'l wwftm ~fol; -% \ffi mfQ'IiRt am SlRim;la 'lJ\ fWlr Offdl % ;;iT fol;\3tf WRf <€t m if; ftrlmP1 ~ I

~li'N,liJif~H'~ 62. (1) ~ 'ljt0!ff'Rl f21~qf21l'.l1\'14 if; ~ i'j "l'l rtm 'ljj'~ 'liT m:t<l ~ . ) . ~i'l ,~ f~'~"I "fR if; fWj. '4T 'fKf4 m- if; ~ f.rdfu m-rn-:-

\ .

" .

I, )

I -

.•)

;

• J

)

Im" ffiit©' 'B ~ 'm71r ~ .fclJ ~ ~ ~ ml 51R,m_na ciA !wTT

'1fTill % '1fT fcl, '3B Rfcm ~ m cfi ~ m'!If i I ~lfocfi!{I </-~ Hc.'T<J 62. (1) ~ ..ft~ M~clfclillW-l cfi ~ if it f<ttfr -qt·~ cF,f ~ ~ -

l . /1-i '.f. f~ 1_J~11· '1fR ~ fuil . "llf ~ ~ cfi lWt ~ -&'rrr:-

'1 - . ('P) ~ %" ~ ~ cF,f %; !fT

-) - (~) ~ % ~ ~, ~ ~ "llT fcfi€r +1it1fticf5 iPT ~ ~ ~; ~ -., .

. . I

·, J

. )_

) . -

• _!.

) _ :

(11) _ · ~ %" ·.;,:i:i;..lflf-ila R;c11Ri41 ~; "llT

_ (t:r) ~ ~ fcnm fcrfq ~l<li~Fl IDtf ~ Q"R ~ cfi @zt ~ ~

~ ,7FTT ~ ~ -fct u ~ -31.:ti~~ct m, ~ l3tfcfi tRtt if_ . ~ . . .

cf5FUr:tlfl it uTT · E9: ~ 'B cfil, cfjf ~ 'ITT, _~ -~ ui,-~ % I

(2) ~ ~ ~q if' fcfi ~ ~ amm\,crtITTT (1) i:f ~ ~~ ~-it ~ '

~ cfi art2l$:r -~ ~ ~ ~, ~ >r~ ~ Nm l m ~ >ITT" ~ - •·. . .

cfi fclP!~4 _ cfi ~ -~ fc6<TT -~ ~ ~ Cf\ ~ cF,f ~~~

~ i),11 ~ ~ RP1~i:l4 cfi ~ M '91' fcrr'Er_:.i!l l41(14 if ~ .crre: "llT

~ cf5l4c1 i~ ~ i),11 I

8Tff<TI ,f, ~ 63. ( 1) ~> ~ ~ cfi ~ 'TT fcITT:TI '4'i ~ cF,T 1Fr BRfcfil cfi ~

ii B~rcr~r<ETIW~ !fl ~ ~ '3m fcom ~ ~ cF,f ~ 1ci~E.IIW-1~

,,i'.:. m,tj1 ~f~ ~ ~ 'i:rr ~ ~ Rcnr:t ~ flt.t4ctl ft tR:r -~, <ffe: ~ c2:Jfcm :-

~lihl"-l i f<f:m tl~ .(Cfc5) . ~ ~ cF,f -zyfi l ~

it ,:ci'1 <ti ~lrRl (cJ) D:Bl "cf5rn ~ ~ UlT fcl~qftj~~(14 cfi ~ 'R ~ ™ ~ cf@T %; ~ ~ W ~ if ~ ~ cf5{cll4'11 ~ ~ ~ ~

H9l"-lH -?r ~ FlJ -~ ~ ~ ~ ~' cIT ~ ~~ qz _,fum@

~-1:R ~ ~ ~ ' ~ 4ei1IBQR! ~ <oT <tr fcl~-c!TclilM4 cfi ~

"CR -~ ~ ~ Cl@ ffi ·cF,f ~ fcl,;qr ~ I

- (2) -· -~-qc;, i zmTT _Cf\ ~ f<l:i ~ qm ~ im ~ -mu~ (1) i - - :-- .. . ' . . . : _. . ,..__ . . ~ - . iJf<tR ~ 'PTT "ITT, -~ ffi cfj q~ -~ ' ~ ~ ~ ~ (! fct

'3Wl c€! c.fil4cJ1tf1 JiTq~ ~ / ~ it'B ~ ~ ~ ~ M ~

~1:rc!fcf cF,f -;,p:f ~ -~ ciffe@", <Wt qftisR 'cf5f Cfc5 11IiP!fe:62. ~-~ - -

~ ~ -'l[T ~, ~ 'aTI ~mm, cF,f 11'-IP!g!Sc'. i:zcn ~ ID

38' (37)

.EEEEEm EZEEEEEE EEEEEEEEEEEEE EEEE@.EEEMEEE%E ENE E.EEEEE.¢EEEF EVEEEEEEEMEEEEEEE a, VEEEEEEEEEE EwEBEEEEEEg 5&5 g.gﬁﬁﬁn-rmmEEEmE&wﬁwE .. EEEEEEEEMEMEE? . . MMEEEEEEEEEEEEE EV EEE . .ii: EMEEEE EV. :...mhm.?w%£ EEEEEWEEEEEEE BEVEE {EENVFEEEEEEEEEFEHVWWEWEZ _ EwEEEEEEEEwEEEC. FEE? .. _EEEE EEEWEEEEEEEEEEE EEEEEEEEEEEEEW V Eggﬁmggﬁwgnﬁﬁﬁmwﬁgwﬁ . . ,. EEEEEKVEEEEEEEEEE .mﬁmﬁggﬂwﬁgmgmﬁwwﬁzﬁ .wng%EEEEWﬁEmE,E EEEEEEEEWWEEE E EMEEEEEEEMEEE; . EMEEEEE .V .. nuggﬁﬁggﬁgﬁg ,V_Vn.r.,_:.ﬁ EEEEEEEEwEEEEEQ ESE .mEEwEﬁEﬁﬁﬁmE. EEEEEEEEEEEEEE ?A V V . V EV? :. . BONEVNEVEME

38(38) ~~, ft-liq; 24 ;;r;roU 2005

(4)

(3) "31fll'!Jf"T, 'l"lIff<lRi, Qjl <2lf'Kr l:fl w::<'l 'lit ~ ;J1<!ffi ~ '06 q~ (l"IT

Qjl tlJG<l 'lit, ~ fill JwTm m, qfun m 06 q~~ ~ ~. . ", . ,m *' \ffi ~m 'lit 3ffi:"~ m,am- , ~' ~ 'lit !Wi 'tri: fqqf{ m'06 qm Qjl ;;ffi'rq~~ 'llfur

.;:l . . ..••

'R: <WIT ~ fill ~ JwT~ ~, " ~ .~' ,'4T ~T il'! O'li "tnfui ;ffijWir '5ll1Mr Of'!' (fi:f) fill, '

'l"lIff<lFc! Qjl <Zlfirol:fl ~ 'liT' <IT:~ ~ ,'liT fill ~ ~ lffillfcra

'b14iJlil 'fli'f 'if 9if~, ~fiRtgiR1 ~, ~t ~ 'i<lT m I , 64. " ~ ~'3l~f.1'H 06l1itq iWt'oi,~ \4~,,\4QI,"'l06M~o6w:rl ~ ~

'Wfl:fl ~ 06tiofq if 'lT~ ~ ~o6 ~m 'liT>r"ll'i~m ' ' f.m<wj, ,if ~'~ ,~'" mm, % €I '\P'l" tl\'bf\, '3B" iJ1Cftl\ q-{ 11m ~ ~ '

. ..' .

~~! ~ m~ '4TQ;m 'liT'! 'R: M ~ ~ 'liT f.\{I'b{'1

<iif.t'if; >ri'roR 06 lW't ~ mfu1 ~ I , -.. .....,~.••.••-.:, .. .. ;" . "

,- ~.'.

"-',

~....

, -... .-',

-.. '.

,~639/21-31(~/04.:''11\<!1l;~.'t ~3481l;l9'6,(3) 1l;~if ~~ fi<il'014;; ~fi<~"fi< ••liilq~, 2004(;n.25' <q2004);f;j3ift;;it~~1l; ~t~~~omrr ~.

~ 1l;~ 1l;'!lT1to>lT 3i1~"':l\'lI<, , flrl1ffim~, 3l!-~.

38 (3_8) ~~,~24·~2oos . . . .

(3) . ·-3TI~, tjl!IJIBJR1-, ~ ~ ~ ~ ~ ~ ~ ~ -cfi q~ ~

~ ~ cfit,- ;jfT f<t ~~~ m, ~ ~ cfi q~ ~ ~ '3fflfum . ffl '3m ~ ~ cffi '3Tif" ~ ~ --._i3TT"{

. . . -;:, . . '

. (4'

64.

, qj"{m~f<t~-mcf~m i

~ ,~ -• '4f ~T ml: a9) ·i:mt=r ~ ,Ffi<IT ~ ~ -~ fcfi, .

~ ~ ~ irf. ~-·qif:~ :~ ~ -q;T fclj-~-~ .Q~li4c1 . . .

cb14~161 ~ ~ ~ -;~. 9,1¾~ ~ -~ 't wrr <FIT m 1 _ . -. <ffe; ~ -~ cfi ~ ~- ~ ~ fcWii4Ell~<.l ~ M -~ -~ ~ ~ cfil

-~ ~ ~ ~ ~tT ~ <IT ~ ~ ~ ~ ~qt ~ -~~ <ITT . ~"[ .

. ii~-~ ~ - ~ --i ill~ mffl, '3B" ~ tr{ 1tm ~ it · - ·. . . .

· · --~~!~mu ~ -i:rr :w •cflf4-- :cnt wMT t?l--~ -cfil PH1cbz0i • - ffi -~-~~~~mm ,-. ::.

~ r ,__,._· • :·,. J. :, . ·,··-:·· ;· ' ' ~ :·:~ ·-. -----'-~.

. _: . • .- : .

·_ ~- ·:·· t-· ·

·,, , ·.' . ..; .

. •.I . •

- 1, ·.:

~. _, ,· . : ;

··; l_ •

- : ~ ..

·· , ~6~_9/2~-~/_51WP1r/04.-:-.~ .~~~~34s ~~ {3) ~~~~m f.i~q;1~e: ~ Fci1<c1f<rn1w~ ~. 2004 (st. 2s· ~2004) <fiJ"~~~~~-~~Wfilfuo~~ t - .. - . ··.:_

~~~-~ -~ -~~~14llli:ji;-II<,

. ~rm~. 3ti-~.

.•

.Ewéﬁwpaﬁra EEEEaEﬁEEEEESEQ .mV 3% EEKEEE Eiwuﬁﬁgﬁg .m EEEmEM 3%» m¢muﬁswﬁmﬂwwgw ¢EEEL~R$E I .mosﬁﬁxﬁ mg . _®wﬁmwﬁ%m&wgﬁmwfw Ewwﬁwﬁﬁﬁﬁﬁgiﬁpﬁgéwgﬁ (EEO EEEEEEEEE ran a? Em? .EgEﬁﬁgmﬁgsmeEmmvwwrwﬁWEE EwE EwEEwwﬁgﬁgﬁg A_®Ehﬁam%wvwgﬁmﬁmaﬁ§wﬁﬁwwﬁ Eggﬁﬁgﬁgﬁﬁgﬁﬁmgﬁg ﬁﬁﬁﬁgﬁﬁgﬁﬁgﬁsﬁwﬁg _Ewww%wmﬁwmpﬁwmm u gaﬁéﬁéwgﬁgwﬁﬁggﬂﬁﬁ as EEE%%EE%%E. EEEEVWEE «wwwgﬁﬁ ﬁgg EEuﬁﬁEEﬁEEwaﬁg~E§¥Ems +0 3.8 E E E ”REE

~ mre!, ft-riq; 24 ~ 2005

CHHATTISGARHACT (No,25 of 2004)

38 (39)

). '

, , " . .'

" . ' .

)

. )

)

THE CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNNERSITY ACT,2004

CLAUSES CHAPTER 1PRELIMINARY 1 SHORT TITLE EXTENT AND COMMENCEMENT 2 DEFINlTIONS

. CHAPTER2 THE UNIVERSITY 3 INCORPORATION OF UNIVERSITY 4 OBJECTS 5 POWERS OF UNIVERSITY 6 JURISDICITON 7 PROHIBITION OF DlSCRIMINAITON IN ALL MATTER ~~CONNECTED WITH UNIVERSITT-;-- . ...-- ------- .. -_. -

8 TEACHING IN UNIVERSITY 9 INSPECTION OF UNIVERSITY

CHAPTER 3 OFFICERS OF THE UNIVERSITY 10 OFFICERS OF THE UNIVERSITY 11 THE KULADHlPATI AND HIS POWERS 12 APPOINTMENT OF KULPATI 13 EMOLUMENTS AND CONDITIONS OF SERVICE OF KULPATI

TERMS OF OFFICE AND VACANCY IN THE OFFICE OF KULPATI 14 POWERS AND DUTIES OF KULPATI ' 15 POWERS AND DUTIES OF KlJLPATI FORTHE ESTABLISHMENT OF THEUNIVERSIIY _ 16 KULADHISACHIV .~'~ 17 RECRUITMENT THROUGH STATE UNIVERSITY SERVICE 18 REGISTRAR 19DEAN OF INNOVATION CREATIVITY AND ENTREPRENEURSHIP AND STUDENT

WEI.,FARE 2.0OTHEREMP)-OYEES

) .

-. /".

)

CHAPTER 4 AUTHORITIES OF THE UNIVERSITY 21 AUTHORITIES OF THE UNIVERSITY 22EXECUTIVECOUNC~ ?3 P6W"!':RS, DTJTIT'S OF EXECUTl',T COt~:CIL 24 FINANCE COMMITTEE 25 ACADEMlC COUNC~ 26 POWERS AND DUTIES OF ACADEMIC COUNC~ 27 FACULTIES 28 BOARD OF STUDIES 29 POWERS AND FUNCTIONS OF BOARD OF STUDIES 30 ACADEMlC PLANNING AND EVALUATION BOARD 31 BOARD TO BE CONSTITTUED '

CHAPTER 5 FINANCES, ACCOU1'<'TSAND AUDIT 32 UNIVERSITY FUND 33 OBJECTS TO WHICH UNIVERSITY FUND MAY BE'APPLIED 34 ANNUAL REPORTS

35 AlJDlT OF ACCOUNTS

, '. '"

i" .

j•

) . . ..,_ '

- ' ·,

1 -

. ) - . '

)

,. - -✓ -

) .

)

~ ~. ~ 24 ~ 2005

CHHATIISGARH ACT (No. 25 of 2004}

38 (39)

THE CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY ACT, 2004

CLAUSES CHAPTER 1 PRELIMINARY 1 SHORT TITLE EXTENT AND COMMENCEMENT 2 DEFINITIONS

CHAPTER2 THE UNIVERSITY 3 INCORPORATION OF UNIVERSITY 4 OBJECTS 5 POWERS OF UNIVERSITY 6 JURISDICITON . 7 PROHIBITION OF DISCRIMINAlTON IN ALL MATTER

- C0NNEC:TED -WITHUNIVEKSITY ·~ --·- . 8 TEACHING IN UNIVERSITY 9 INSPECTION OF UNIVERSITY

CHAPTER 3 OFFICERS OF THE UNIVERSITY 10 OFFICERS OF THE UNIVERSITY 11 THE KULADHIP ATI AND HIS POWERS 12 APPOINTMENT OF KULPATI 13 EMOLUMENTS AND CONDITIONS OF SERVICE OF KULPATI . .

TERMS OF OFFICE AND VACANCY IN THE OFFICE OF KULPATI 14 POWERS AND DUTIES OFKULPATI - r 15 POWERS AND DUTIES OF KULPATI FOR.THE ESTABLISHMENT OF TIIBUNIVERSITY 16 KULADHISACHIV - . - -=~· 17 RECRUITMENT THROUGH STATE UNIVERSITY SERVICE 18 REGISTRAR 19 DEAN OF INNOVATION CREATIVITY AND ENTREPRENEURSHIP AND STUDENT WEI,,F ARE - - - 20 OTHER E~LOYEES

CHAPTER 4 AUTHORITIES OF THE UNIVERSITY 21 AUTHORITIES OF THE UNIVERSITY 22 EXECUTIVE COUNCIL ?3 P6 TPRS, DUTII:S F EXECUTIY..:, COl.~,;CIL 24 FINANCE COMMITTEE 25 ACADEMIC COUNCIL 26 POWERS AND DUTIES OF ACADEMIC COUNCIL 27 FACULTIES 28 BOARD OF STUDIES 29 POWERS AND FUNCTIONS OF BOARD OF STUDIES 30 ACADEMIC PLANNING AND EVALUATION BOARD 31 BOARD TO BE CONSTITTUED .

. CHAPTER 5 FINANCES, ACCOU1''TS AND AUDIT ' I ·. 32 UNIVERSITY FUND ,

33 OBJECTS TO WHICH UNIVERSITY FUND MAY BE\t\PPLIED 34 ANNUAL REPORTS

35 AUDIT OF ACCOUNTS

·,

mm, Wuaﬁﬁzoos v 38 (39) M CHHATI'ISGARH ACT (No. 25 of 2004) THE CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY ACT, 2004 ' CLAUSES ’ CHAPTER {PRELIMINARY I SHORT TITLE EXTENT AND COMMENCEMENT 2 DEFINITIONS CHAPTERZ THE UNIVERSITY INCORPORATION OF UNIVERSITY OBJECTS POWERS OF UNIVERSITY " IURISDICITON PROHIBITION OF DISCRIMINAITON IN ALL MATTER CONNECTED WITH UNIVERSITY ' ' TEACHING IN UNIVERSITY 9 INSPECTION OF UNIVERSITY \IONUIAUJ 00 CHAPTER 3 OFFICERS OF THE UNIVERSITY 10 OFFICERS OF THE UNIVERSITY 11 THE KULADHIPATI AND HIS POWERS 12 APPOINTMENT OF KULPATI ‘ 13 EMOLUMENTS AND CONDITIONS OF SERVICE OF KULPATI TERMS OF OFFICE AND VACANCY IN THE OFFICE OF KULPATI 14 POWERS AND DUTIES OF KULPATI ' 15 POWERS AND DUTIES OF KIULPATI FORTHE ESTABLISHMENT OF THEUNIVERSITY 16 KULADHISACHIV ' 7‘ I I 7 ' 17 RECRUITMENT THROUGH STATE UNIVERSITY SERVICE 18 REGISTRAR 19 DEAN OF INNOVATION CREATIVITY AND ENTREPRENEURSHIP AND STUDENT WE FARE 20 OT R EMP£LOYEES CHAPTER 4 AUTHORITIES OF THE UNIVERSITY \ 21 AUTHORITIES OF THE UNIVERSITY 22 EXECUTIVE COUNCIL ”’3 PO‘YFRS DUTIES OF EYECUTI‘.’E COUNCIL 24 FINANCE COMMITTEE 25 ACADEMIC COUNCIL 26 POWERS AND DUTIES OF ACADEMIC COUNCIL 27 FACULTIES 28 BOARD OF STUDIES . 29 POWERS AND FUNCTIONS OF BOARD OF STUDIES 30 ACADEMIC PLANNING AND EVALUATION BOARD 31 BOARD TO BE CONSTITTUED ' CHAPTER 5 FINANCES, ACCOUNTS AND AUDIT ' 32 UNIV, ERSITY FUND ‘ 33 OBJECTS TO WHICH UNIVERSITY FUND MAY BEsAPPLIED 34ANNUAL REPORTS W , , , , — A 35 AUDIT OF ACCOUNTS

38 (40) ~ lJOItI'[, ~ 24 0I'I'ffi 2005

CHAPTER 6 STATUTE, ORDINANCE Al'm REGULATION 36 STATUTE 37 STATUTE HOW MADE 38 ORDINANCE, 39 ORDINANCE'HOW MADE . 40 PROCEDURE REGARDING ORDINANCE 41 REGULATION

CHAPTER 7 ADMISSION AND REGISTRATIUN 42 ADMISSION TO UNIVERSITY COURSES 43 REGISTERED GRADUATES OR DIPLOMA HOLDERS

CHAPTER 8 INSPECTION OF INSTITUTIONS AND QUALITY CONTROL 44 INSPECTION OF COLLEGE AND POLYTECHNIC 45 .APPOINTMENTS OF EXAMINERS AND MODERATORS

CHAPTER 9 APPOINTMENT TO TEACHING POSTS AND SERVICE CONDITIONS 46 APPOINTMENT OF TEACHING POSTS 47 SALARIES TO TEACHERS PAYABLE BY UNIVERSITY 48 FILLING OF CASUAL VACANCIES 49 SERVICE CONDITIONS 50 PENSION AND PROVIDENT FUNTI 51 APPROVAL FOR IMPARTING INSTRUCTION 52 CLASSIFICATION OF TEACHERS'

CHAPTER 10 EMERGENCY PROVISIONS . 53 STATE GOVERNMENT TO ASSUME FINANCIAL CONTROL

IN CERTAIN CIRCUMSTANCES ~ 54 POWERS OF STATE GOVERNMENT 'f0 APPLY ACT IN MODIFIED

FORM WITH A VIEW TO PROVIDE FOR BETTER ADMINISTRATION OF UNIVERSITY IN CERTAIN CIRCUMSTANCES

55. EFFECT ON EXPIRATION OF THE PERIOD OF OPERATION OF .NOTIFICATION UNDER SECTION 54

CHAPTER 11 SUPPLEMENTARY PROVISIONS 56 DISPUTE AS TO CONSTITUTION OF UNIVERSITY AUTHORITIES

AND BODIES 57 CONSTITUTION OF COMMITTEE ~R PR()C'FEnJNG~ OF tTN1VERSTTY .A.ND BODIES NOT T!'TVAT!T)A.TFD

BY VACANCIES 59 PROTECTION OF ACTION TAKEN IN GOOD FAITH 60 TERMS OF OFFICE OF MEMBERS OF AUTHORITY OF UNIVERSITY .61" RESIGNATION OF MEMBER OR OFFICER OF UNIVERSITY 62 DISQUALIFICATIONS FOR BEING MEMBER OF AUTHORITY 63 POWER TO REMOVE FROM REGISTER OF GRADUATES OR DIPLQMA HOLDERS OR ANY'

AUTHORITY OR BODY OF UNIVERSITY 64 REMOVAL OF DIFFICULTIES. .

.\. I

"', I ,"

, ,

38 (40) ~~.~24~2005

CHAPTER 6 STATUTE, ORDINANCE Al\TD REGULATION 36 STATUTE · 37 STATUTEHOWMADE 38 ORDINANCE .1 39 ORDINANCE '-HOW MADE , 40 PROCEDURE REGARDING ORDINANCE 41 REGULATION

CHAPTER 7 ADMISSION AND REGISTRA TIUN 42 ADMISSION TO UNNERSITY COURSES 43 REGISTERED GRADUATES OR DIPLOMA HOLDERS

CHAPTER 8 INSPECTION OF INSTITUTIONS AND. QUALITY CONTROL 44 INSPECTION OF COLLEGE AND POLYTECHNIC 45 .APPOINTMENTS OF EMMJNERS AND MOD ERA TORS

CHAPTER 9 APPOINTMENT TO TEACHING POSTS AND SERVICE CONDITIONS 46 APPOINTMENT OF TEACHING POSTS 47 SALARIES TO TEACHERS PAYABLE BY UNIVERSITY 48 FILLING OF CASUAL VACANCIES 49 SERVICE CONDITIQNS . _ , _ 50 PENSION AND PROVIDENT FUNTI 51 APPROVAL FOR IMP AR TING INSTRUCTION 52 CLASSIFICATION OF TEACHERS .

CHAPTER 10 EMERGENCY PROVISIONS . 53 STA TE GOVERNMENT TO ASSUME FINANCIAL CONTROL ·

IN CERTAIN CIRCUMSTANCES 1'-,~- - 54 POWERS OF STATE GOVERNMENT TO.:APPLY ACT r:N" MODIFIED

. FORM WITH AVIEW TO PROVIDE FOR BETTER ADivfINISTRA TION OF UNIVERSITY IN CERTAIN CIR.CUM STANCES

55. EFFECT ON EXPIRATION OF THE PERIOD OF OPERATION OF ·NOTIFICATION UNDER SECTION 54

CHAPTER 11 SUPPLEMENTARY PROViSIONS 56 DISPUTE AS TO CONSTITUTION OF UNIVERSITY AUTHORITIES

ANO.BODIES 57 CONSTITUTION OF COMMITTEE

. . - . .

:c;R PROC'F.EDINGS OF UNTVFRSTTY AND FODJFS NOT ft'r{AI TDATFD BY VACANCIES

59 PROTECTION OF ACTION TAKEN IN GOOD FAITH . 60 TERMS OF OFFICE OF MEMBERS OF AUTHORITY OF UNIVERSITY

.6r-RESIGNATION OF MEMBER OROFFICEROF UNIVERSITY 62 DISQUALIFICATIONS FOR BEING MEMBER OF AUTHORITY 63 POWER TO REMOVE FROM REGISTER OF GRADUATES OR DIPLQMA HOLDERS OR ANY - . AUTHORITY OR BODY OF UNIVERSITY

64 REMOVAL OF DIFFICULTIES

\ . I . \ . ·- -, t

. ,·

38 (40) W W, 12:11? 24 m 2005 CHAPTER 6 STATUTE, ORDINANCE AND REGULATION 36 STATUTE - 37 STATUTE HOW MADE 3s ORDINANCE , 39 ORDINANCE HOW MADE 40 PROCEDURE REGARDING ORDINANCE 41 REGULATION CHAPTER 7 ADMISSION AND REGISTRATION 42 ADMISSION TO UNIVERSITY COURSES 43 REGISTERED GRADUATES OR DIPLOMA HOLDERS CHAPTER 8 INSPECTION OF INSTITUTIONS AND QUALITY CONTROL 44 INSPECTION OF COLLEGE AND POLYTECHNIC 45 APPOINTMENTS OF EXAMINERS AND MODERATORS CHAPTER 9 APPOINTMENT TO TEACHING POSTS AND SERVICE CONDITIONS 46 APPOINTMENT OF TEACHING POSTS 47 SALARIES TO TEACHERS PAYABLE BY UNIVERSITY 48 FILLING OF CASUAL VACANCIES 49 SERVICE CONDITIONS , 50 PENSION AND PROVIDENT FUND 51 APPROVAL FOR IIVIPARTING INSTRUCTION 52 CLASSIFICATION OF TEACHERS 7 CHAPTER 10 EMERGENCY PROVISIONS 53 STATE GOVERNMENT TO ASSUME FINANCIAL CONTROL - IN CERTAIN CIRCUMSTANCES 54 POWERS OF STATE GOVERNMENT TO APPLY ACT IN MODIFIED A " FORM WITH A VIEW TO PROVIDE FOR BETTER ADMINISTRATION OF UNIVERSITY 1N CERTAIN CIRCUMSTANCES 55. EFFECT ON EXPIRATION OF THE PERIOD OF OPERATION OF ,- ‘NOTIFICATION UNDER SECTION 54 CHAPTER 11 SUPPLEMENTARY PROVISIONS 56 DISPUTE AS TO CONSTITUTION OF UNIVERSITY AUTHORITIES AND BODIES 57 CONSTITUTION OF COMIvIITIEE - 59 PROCEEDINGS OF [TN—IVER SITY ANT) BODIES NOT TNV AT ID ATF‘D BY VACANCIES ‘ 59 PROTECTION OF ACTION TAKEN IN GOOD FAITH 60 TERMS OF OFFICE OF MEMBERS OF AUTHORITY OF UNIVERSITY .61 RESIGNATION OF MEMBER OR OFFICER OF UNIVERSITY 62 DISQUALIFICATIONS FOR BEING MEMBER OF AUTHORIT Y 63 POWER TO REMOVE FROM REGISTER OF GRADUATES OR DIPLOMA HOLDERS OR ANY- V AUTHORITY OR BODY OF UNIVERSITY 64 REMOVAL OF DIFFICULTIES ,

~~,~24~2005 ...

CHHAITISGARH ACT (No. 25 of 2004)

38 (41)

- I

THE CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY ACT, 2004

An Act to establish and incOl]Joratea University of Technology for the pUlpose of ensuring systematic, efficient and qualitative education in engineering and technological

subj ects including Architecture and Phannacy at Research, Post Graduate Degree and

Diploma level and to provide formatters connected there with or incidental there to.

Be it eqacted bytheChhattisgai-h Legislaturein the fifty fifth year of the Republic of India as follows:-

CHAPTER-I PRELIMINARY

(five) . (six)

•. ,

Short title, extent l. and commencement

. "

Definition 2.

(I) This Act may be called The Chhattisgarh Swami Vivekanand Technical University Adhiniyam,2004;

(2) It extends to the whole of the State ofChhattisgarh;

(3) It shall come into force on its date.of publication in official gazette . In this Act,unless the Context otherwlse requires-

(one) . "Academic Council'~m~theAcadeinicCouncil6fthe University;

(two) "Mfiliated College or Polytechnic" means an institution admitted to

the privileges of the Universitym accordance with the provisions of this, . ..' . , . Act and the Statute; . .

(three) "All India Couu~ilfor Te~h~ical Education" means the All India

Council for Technical Education established under the All India Council for Technical Education Act, 1987 (No. 52 of 1987) ,

(four) "Autonomous College or Polytechnic': means an institution declared "', "'lJt(m(lmOll< 1.n~tJ"+I'(\n"hy {h~ Pv,.,.,...nt~~'r:r('~l"'l""~l ;_ '";",""'•.._~ry_ ...•. ,.. .~::~1~.""n -. _..:t ..• " ~'''_,,'''''l' '.J.~....••, ••<.\...\..~""",,-.•••l •••,,,. ~kU

the provisions of this Act;

"Board of Studies" means the Board of Studies of the University; .

. "Centre" means a part of the University nurturing specific activities pertaining to emerging technologie,s;

(seven) "College or Polytechnic" means an institution maintained by, or ad-

mitted to the privileges of the University by or under the provisions of this Act; 1

(eight) "Department"means a Department of studies and includes a School , ..of Studies;',

\ .

• I

Short title, extent and commencement

· I

Definition

r -

} .

• . /.

) ·

~ ~, ~ 24 ~ 2005

CHHAITISGARH ACT (No. 25 of 2004) .

38 ( 41)

THE CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY ACT, ·2004

An Act to establish and incorporate a University of Technology for the purpose of ensuring systematic, efficient and qualitatiye education in engineering and technological subjects including Architecture and Phannacy at Research, Post Graduate Degree and Diploma level.and to provide for matters connected ther~ with or incidental ~ere to.

Be it e$-cted by the.Chhattisgai:h Legislature in the fifty fifth year of the Republic oflndia as follows:-

. ,

CHAPTER-I PRELIMINARY

(1) ThisActmaybecall~ TheChhattisgarhSwami Vivekanand Technical University Adhiniyam, 2004;

(2) It extends to the whole of the State of Cbhattisgarh; (3) It shall ~me into force on its date_ of publication in official gazette . In this Act, unless the context othe.rw1se requires-. . . . . . (one). · "Academic Council'~m~ tq.e Academic Council of the University; (two) "Affiliated College or Polytechnic" means an institution admitted to

the privilege_s of the University m accord;ance with the provisions of this Act and the Statute;

(three) "All India Council for Technical Education" means the All India Council for Technical Education established under the All India Council for Technical Education Act, 1987 (No. 52 of 1987) '

(four) 4' Autonomous College or Polytechnic'~ means an institution declared as i:1utnnnm01.1,;; inqjtution hy th 0 P:xr:'c f ·e Co~_ c~1 i::. ~ic:-crd.:r1cc -:.~t11 the provisions of this Act;

(five) "Board of Studies" means the Board of Studies o_f the University; (six) · "Centre" means a-part of the University nurturing specific activities

pertaining to emerging technologi~,s; (seven) "College or Polytechnic" means an instih).tion maintained by, or ad-

mitted to. the privileges of the University by or under the provisions ofthis Act;

1 ( eight) "Department"_ means a Department of studies ancl includes a School

\ · .. . of Studies; -\, '

« Wmﬁw‘mmaﬁttzoos ‘ '- 38(4i) CHI-IATI'ISGARH ACT ' (No.25 of 2004) _ An Act to establish and incorporate a University of Technology for the purpose of ensuring systematic, efﬁcient and qualitative education in engineering and technological subjects including Architecture and Pharmacy at Research, Post Graduate Degree and Diploma level. and to provide for matters connected there with or incidental there to. Be it enacted by the Chhattisgarh Legislature in the ﬁfty ﬁfth year of the Republic of Ind1a as follows: - CHAPTER — 1 PRELIMINARY . l ' , I 5'10” “the went 1 . (1) This Act may be called The Chhattisgarh Swami Vivekanand Technical and commencement , . . . University Adhiniyam, 2004 g ' (2) It extends to the whole of the State of Chhattis g;th (3) It shall come into force on its date of publication in oﬂicial gazette Dermm‘m 2. In this Act, unless the context otherwise requires- (one) “Academic Council” means the Academic Council of the University; (two) “Afﬁliated College or’ Polytechnic” means an institution admitted to the privileges of the University in accordance with the provisions of this 1 Act and the Statute; ' (three) “All India Council for Technical Education” means the All lndia Council for Technical Education established under the All India Council for Technical Education Act; 1987 (No. 52 of 1987) \ (four) “Autonomous College or Polytiechnic’? means an institution declared / as autonomous instiﬁ rtinh by the CV ectiti‘ "T not?“ :il in a“ “ 15133771“ the provisions of this Act; - (ﬁve) “Board of Studies” means the Board of Studies of the University; (six) “Centre” means a part of the University nurturing speciﬁc activities ‘ pertaining to emerging technologies; ' (seven) “College or Polytechnic” means an institution maintained by, or ad- mitted to the privileges of the University by or under the provisions of this Act; I , t (eight) “Department” means aDepartrnent of studies and includes a School of Studies ‘ _ , K x

38 (42)

'.'

~ lJ"l'BI, ~ 24 "R"ilfr 2005

(nine) "Employees" means any person appointed by the University and in-

cludes teachers and other staff of the University; (ten) "Executive Council" means the Executive Council of the University;

,(elden)"Faculty" means Faculty of the University; t ',." '.

_.(twelve)"Head ofColJege or Polytechnic Department" means the head of

the department of a College or Polytechnic; (thirteen)"Head of the University Department" means the head of the teaching

department by the University for imparting inStructionsto the studentsof

the University and includes the Director or Principal of any college or

institute maintained, by the University for the promotion of research or

for imparting instructions to the students;

(fourteen)"Ku}adhipati" means the KuladlJipati of the University;

(fifteen):'Kulpati" means the Kulpati of the University; (sixteen)"Management" means the management of the college;

(seventeen)"Other Bach'Ward Classes" means the Other Backward Classes . as specified by the Stat~.GOVCIT'ililent from time to tL.'"TIe by Nctification;

(eighteen)"Persons connected with.the University" means an employee of the University or aCollege or a Polytechnic or amember of any author- ity or body of the University or of the Management of the College or Polytechnic;

(nineteen)"Principal" means the head of the college or Polytechnicand includes, • • ..•• :.-< """--~-,~.~~'

when there is no Principal, the pirson for the timebeing dulyappointed to act as Principal;

(twenty)"Registered graduate or diploma holder" means a graduate or diploma holder registered or deemed to be registered under the provi- sions of this Act;

(twentyone)"Scheduled Castes" means the Scheduled Castes as specified in relation to this State under Article 341 of the Constitution oflndia;

(twentytwo )"Scheduled Tribes" means the Scheduled Tribes as specified in

(twentythree)"School of Studies" means an institution maintained by theUni- ,versity as a place of higher learning and research;

(twentyfour)"Statute, Ordinance and Regulation" means the Statute, Ordi- nance andRegulation of the University;

(twentyfive)"Teachers ofthe University" means Profe~sor, Reader, Lecturer and such other persons as may be appointed for imparting instructions or

. conducting research, with the approvill of the Academic Council in the • University or any College Polytechnic or any institution maintained or recognised by the University; ,

(twentysix)"Technical Education;' means Engineering, Tebrn;ology,Manage- - -, '

ment, Pharma;cy, Architectur:e and other subjects as declared by All In- dia Council of Technical Education from time to time; ,

38 (42)

~ ~. ~ 24 ~ 2005

(nine) "Employees'; means any person appomted by the University and in-

cludes teachers and other staff of the University;

(ten) ''Executive Council" means the Executive Council of the University;

leleyenY'Faculo/" means Faculty of the University; ' · . .-:.....:· .

-- (twelve)"Headof College or Polytechnic Department" means the head of

the department of a College or Polytechnic;

(thirteen)"Head of the University Department" means the head of the teaching

. department by the University for imparting instructions to the students of

the University and includes the Director or Principal of any college or

institute maintained, by the University for the promotion of research or

for imparting instructions to the students;

(fourteen)"Kuladhipati" means the Kuladhipa:ti of the University;

(:fifteen)'"Kulpati" means the Kulpati of the University; ~ . .

(sixteen)"Management" means the management of the college;

(seventeen)"Other Backward Classes" means the ~ther Bac~ard Classes

. as specified by the State Government from time to time by Notification; ( eighteen)"Persons COJ!.nected with,the University" means an employee of

the University or a.College or a Polytechnic or a member of any author-

ity or body of the University or of the Management of the College or

Polytechnic;

(nineteen)"Principal" means fue head of fue college or Polytechnic and includes,

when there is 110 Prin~ipitl, the person for the timebeing duly appointed to act as Principal;

(twenty)"Registered graduate or diploma holder" means a graduate or

diploma holder registered or deemed to be registered. under the provi-

sions of this Act;

(twentyone )"Scheduled Castes" means the Scheduled Castes as specffied in

relation to this State under Article 341 of the Constitution of India;

(twentytwo )"Scheduled Tribes" means the Scheduled Tribes as specified in

rel:,tion. tc: h:s ~t-:i e ' JDOPr _t>. rtide ~4? nf the Cnn~titi1tion oflnd· a;

( twentythree )" School of Studies" means an institution maintained by the Uni-

. versity as a place of higher learning and research;

::i (twentyfour)"Statute, Ordinance and Regulation" means the Statute, Ordi-

nance and Regul~tion of the University;

(twenty:five)"Teachers of the University" means Profe~sor, Reader, Lecturer

and such other persons as may be appointed for imparting instructions or

. conducting research, with the approval of the Academic Council in the

' University or any College Polytechnic or. any institution maintained or

recognised by the University; ,

(twentysix)"Technical Education;; means Engineering, Teb~ology, Manage- - - I ,

ment, Pharmapy, Architecnn:e and other subjects as declared by All ln- dif:t Council ofTeqhnical Education from time to time; ...

is (42) WW, Fail? 24 W 2005 __________—___________________._______-—— ____________________—_________————— (nine) “Employees” means any person appointed by the University and in- cludes teachers and other staff of the University; (ten) ‘ZExecutive Council” means the Executive Council of the University; L(eleven)“Faculty” means Faculty of the University; (twelve)“Head of College or Polytechnic Department” means the head of the department of a College or Polytechnic; (thirteen)“Head of the University Department” means the head of the teaching department by the University for imparting instructions to the students of the University and includes the Director or Principal of any college or institute maintained, by the University for the promotion of research or for imparting instructions to the students; I (fourteen)“Kuladhipati” means the Kuladhipati of the University; (frieenX‘KulpatW means the Kulpati of the University; (shrteen)“Management” means the management of the college; (seventeen)“0ther Backtyai‘d Classes” means the Other Backward Classes as speciﬁed by the State Government ﬁom time to time by Notiﬁcation; (eighteen)“Persons connected withvthe University” means an employee of the University or arCollege or aPolytechnic or a member of any author- ity or body of the University or of the Management of the College or Polytechnic; - (nineteen)“Piincipal” means the head of the college or Polytechnic and includes, whenthere is no Principal,'the persdn for the time being duly appointed to act as Principal; (twenty)“Registered graduate or diploma holder” means a graduate or diploma holder registered or deemed to be registered under the prowl sions ofthis Act; (twentyone)“Scheduled Castes” means the Scheduled Castes as speciﬁed in relation to this State under Article 341 of the Constitution of India, (txventyhvo)“Scheduled Tribes” means the Scheduled Tribes as speciﬁed in (twentythree)“School of Studies” means an institution maintained by the Uni- versity as aplace of higher learning and research; . (twentyfourY‘Statute, Ordinance and Regulation” means the Statute, Ordi— nance and Regulation of the University; , (twentyﬁve)“Teachers of the University” means Professor, Reader; Lecturer and such other persons as may be appointed for imparting instructions or . conducting research, with the approval of the Academic Council in the ' University or any College Polytechnic or any institution maintained or recognised by the University; ' , (twentysix)“Technical Education” means Engineenng, Technology, Manage— ment, Pharmacy, Architecture and other subjects as declared by All In— dia Council of Technical Education ﬁorii time to time; ‘

~ UOJtr;f, ft-riq; 24 "R'ltt 2005 38 (43)

(h,.,entyseven)"University" means the Chhattisgarh Swami Vivekanimd Tech- . nical University;

(twentyeight)"University Grants Commission" means the University Grants

Commission established under the University Grants Commission Act, 1956 (No.3 of 1956);

(tWentynine)"Vidhan Sabha" means Chhattisgarh Vidhan Sabha

, . CHAPTER-2

THE UNIVERSITY

(e)

(d)

(C)

(f)

(g)

3. (1) The Kuladhipati and the first Kulpati of the University and the first mem-

bers of the Executive Council and of the Academic council thereof shall 1constitute the University and the University so constituted shall be a body. . . corporate by the narne of the "Chhattisgai-h Swami Vivekanand Techni- cal University".

(2) . The University shall have perpetual successio~ arid a common seal and shall sue and be sued by the said nqrne.

__(3r_ Subject to the provisions of this Act, the University shall be competent

to acquire and hold property, both, movable and immovable, to lease,

sell or otherwise transfer any movable or immovable property, which

_;:s;;;;;:.-;a:;,cm-.;ayhave become vested in, or may have been ~~quired ~y it for the purposes of the University and to contract and do all other things neces- sary for the purpose of this Act.

(4) The headquarters of the University shall be at Bhilai. 4. ---The University shall inter alia have the following main objectives :_

(a) to provide a system ofTechnical &Management Education capable of responding to the changing requirements oftiXhnical manpower;

(b) to bring about (jlllilitative .improvement in teaching and learning process;

topruviue congeniai enVlfunment ior continuing eaucaiion ConsultanS)', and Research and Development activities; to provide for mutual benefits and develop strong links with industry and to provide C()~ultancy and testing services for increas of internal re- sources of new industries and bllSsiness organisations and motivate organisations for protection of intellectual property right; to provide consultancy and testing services to increase the internal resources' in industries and business institutions and motivate to protect

. . I intellectual property right ; .

to provide necessary help to the institutions to encour~ entrepreneur- . ship arnongststudents ;. .

to maintain live contact with alurnini_and develop alurnini sponsored,

. :~:J.

. I

Incorporation of University

ObjeCts

)

. /

I -

• - J

)

• - / _ _ I

Incorporation of University

Objects

. I

~ ~ .. ~ 24 ~ 2005 3 8 ( 43) . . .

(twentyseven)"University" means the Chhattisgarh Swami Vivekanand Tech- nical University;

(twentyeight)"University Grants Commission" means the University Grants Commission establ~shed ooder the University Grants Commission Act, 1956 (No. 3 of1956);

(twentynine)"Vidhan Sabha" means Chhattisgarh Vid.han Sabha.

(1)

CHAPTER-2

THE UNIVERSITY

The Kuladbipa:ti and the fust Kulpati of the.University and the first mem- bers of the Executive Council and of the Acaden:_ric council thereof shall ~ constitute the University and the-University so constituted shall be a body corporate by the name of the "Chhattisgarh Swami Vivekanand Techni- cal University''.

(2) The University shall have perpetual successio~ arid a.common seal and shall sue and be sued ·by the said mµne.

__ _(3)_'. _ Subject to the provisions of this Act, the University shall be competent to acquire and hold property, bo~ movable and immovable, to lease, sell or otherwise transfer any movable or immovable property, which may ~ave become vested in, or may have been ~guirec!_l?_y it for the

:~~~~!:= purposes of the University and to contract and do all other things neces-

..,,

:~~··

---

:sary for the_purpose of this Act. (4) The headquarters of the University shall be at Bhilai.

e University shall inter alia have the following main objectives :- . (a) to provide_ a system of Technical & Management Education capable of

(b)

(CJ

(d)

(e)

responding to the changing requirements of ~hnical manpower; to bring about qualitative· · improvement in teaching and 'learning process;

m provide <.:ongenial eny rronment for continuing education Consultan.SY, and Research and Development activities ; to provide for mutual benefits ~d develop strong links with indust:Iy and to provide consultancy and testing services for increas of internal re- sources of new industries and bu,ssiness organisations and motivate organisations for protection ofintellectual property right; to provide consultancy and testing services to increase the internal resources in industries and business institutions and motivate to protect

-' . I intellectual property right ; ·

(f) to prm'.ide necessary help to the institutions to encour~ entrepreneur- . . .ship amongst-students ; · ·

(g) . · to maintain live contact with alumini_and develop alumini sponsored \.

Eﬁﬁw new, farm 24 watt 2005 33 (43) Incorporation of University Objects (Mentyseven)“Univezsity” means the Chhattisgarh Swami Vlvekanand Tech— nical University; (twentyeight)“University Grants Commission” means the University Grants Commission established under the University Grants Commission Act, 1956 ( No 3 of1956) (ﬁventynine)“Vidhan Sabha” means Chhattisgarh Vidhan Sabha CHAPTER —2 ' TIE UNIVERSITY (l ) The Kuladhipati and the ﬁrst Kulpati of the University and the ﬁrst mem- bers of the Executive Council and of the Academic council thereof shall ' constitute the University and the University so constituted shall be a body corporate by the name of the “Chhattisgarh Swami Vivekanand Techni- calUniversitY’. ' ' (2) The University shall have perpetual succession and a common seal and shall sue and be sued‘by the said name. , (3) _ _ Subject to the provisions of this Act, the University shall be competent to acquire and hold property, both, movable and immovable, to lease, sell or otherwise transfer any movable or immovable property, which . ., _ may have become vested up or may have been acquired by 1t for the purposes of the University and to contract and do all otherthings neces- sary for the purpose of this Act. ' (4) The headquarters of the University shall be at Bhilair The University shall inter alia have the following main objectives :- (a) to. provide a system of Technical & Management Education capable of responding to the changing requirements of technical manpower ; 7 (b) to bring about qualitative improvement in teaching anddeaming process ; to) to provide congeruai environment for continuing education Consultancy, and Research and Development activities; (d) to provide for mutual beneﬁts and develop strong links with industry and to provide consultancy and testing services for 1ncreas of internal re— sources of new industries and bussiness organisations and motivate organisations for protection of intellectual property right; (6) to provide consultancy and testing services to increase the internal resources in industries and business institutions and motivate to protect , intellectual property right ; ‘ ’ (i) to provide necessary help to the institutions to encourage en'uepreneur— - ship amongst students; : 7, i 7 (g) to maintain live contact with aluminiand develop alumini sponsored

38 (44)

Powers of University

~ lJ"f'l"5f, Jt-riq; 24 '5R"<m 2005

programmes; (h) to seek cooperation from national institutes for innovation in

technology ;

(i) i for developing excellent educational atmosphere and students to keep I

.0- live contact With institutes of international s'.andard ;

Subject to the provisions of thisAct, the University shail have the followingpow- ers, namely:-

(I) 10 provide for instruction in such branches oflearning as the University

may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge;

(2) to organise laboratories, libraries, museums and other equipment for J(;llc1:Jingand rese:rrch ;

(3) 'to establish, maintain and manage colleges, polytechnics teaching > . departments, schools of studies, centres of studies, hostels and guest houses;

(4) . (a) to create post of Professor, Reader, Lecturer and any other, - academic or teaching posts requIred by the University and to

appoint persons to such posts in accordance with tp! provisions

ofthisAct;

~""""(b) to invite persons working in any other University or organiza- .tion as teachers of the University for a specified period;

(5) t~cognise'eminent persons in anysubject to guideresearch'in that-

subject;

(6) to lay down the courses of instruction for various examinations;

-- (7) '-. _.toinstitute degree, diploma, certificate and other academic distinc~ions;

(8) to grant, subject to such conditions as the University may deterrnjne,- . diplomas or cf''iificates and confer degrees and other academic

distinction on the basis of examinations, evaluation or anyothermethod

.oftesting; J:'rovidea that no person shall be admitted to an examination

leading to any degree or diploma ofthe'UniversityunJess suchpersons, if .he had()ffered a subject for such examinaticlll for.which a course of practical work is prescribed has completed such work in the college or polytechnic of the University and produces acertificate of such comple-. . - tion from the Head of the Teaching Department or School of Studies or the Principal of the College or Polytechnic;

(9) to confer degreeS-and other acaaemic distinctions on persons who have carried on research under conditions laid down'in the Ordinance; .

(10) to withdraw degrees, diplOmas,certificates and other a~demic distinc- . \ .

tions for good and sufficient reasons; _.' 'I .(11) to confer honorary degrees or other academic diStin~tiQnson approved

. .

38 (44)

Powers of University

(h)

(i) !

~ ~, ~ 24 ~ 2005

programmes;

to seek cooperation from national institutes for innovation in

technology ; ·

for developing excellent educational atmosphere and students to keep

\.- live contact with institutes of international standard ;

Subjectto the provisions of this _Act, the University shall have the following pow-

ers, namely:-

(1) to provide for instruction in such branches ofleaming as the University

may, from time to time, determine and to make provision for research

and for the advancement and dissemination of knowledge ;

(2) to organise laboratories, libraries, museums and other equipment for

te~cQ!!}g and r~se~ch ;

(3) ?to establish, maintam and manage colleges, polytechnics teaching ~ . . departments, schools of studies, centres of studies, hostels and guest

houses;

(4) . (a) to create post of Professor, Reader, Lecturer and any other \ - - .

academic or teaching posts required by the University and to

appoint persons to such posts in accordance with fue provisions

of this Act ; ·

(b) _ to invite persons working in any other University or organi2?--

tion as teachers of the Univ~rsity for a specified period;

· -e{S)- --to ~ cogcise·eminent persons in any. subject to ~ider~eru-ch in that- subject;

{ 6) . to lay down the courses of instruction for various examinations ;

_:__f/)---:to institute degree, diploma, certificate and other academi~ distinc!ions ;

(8) to grant, subject to such conditi<ms as the University may dete~ne;

diplomas or cr-r-ti_:ficates and confer degrees and other academic

distinction on the basis of examinations, evaluation or any other method

_of testing;

.1:-'rovidea that no person sha.11 be admitted to al}. examination

¼ading to any degree or diploma ofthe'Universityunless such persons, if

he-had ?ffet_ed a subject for such examination for_which a course of

practical work is prescribed has completed such work in the college or polytechnic of the University an? produces a certificate ·of such comple-

tion from the Head of the Teaching Department or School of Studies or

the Principal of the College or Polyte?bnic; . .

\9) - to confer degrees and otheracademic-distinctions on persons who have

carried on research under c~ndi~ons laid down ·in the Ordinance ; (10) to withc;lraw degre~s, diplomas, certificates and oth~r apademic distinc-

tions for good and sufficient reasons ; _ -: ' ! . ( 11) to confer honorary degrees or other academic distinctIQ,ns on approved

as (44) Powers of ' University smart—ewﬁaiﬁzmmﬁzoos programmes; (11) to seek cooperation from national institutes for innovation in ' technology; ,(1) 1/ fordeveloping excellenteducational atmosphere andstudentstokeep --’\' live contact with institutes of intemational standard ; Subject to the provisions of this Act, the University shail have the following pow~ ers, namely :- (1) to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provision for research and for the advancement and dissemination of knowledge ; (2) to organise laboratories, libraries, museums and other equipment for . 7 teaching and research ; (3) lto establish, maintain and manage colleges, polytechnics teaching departments, schools of studies, cennes of studies, hostels and guest houses; (4) (a) to create post of Professor Reader Lecturer and any other academic or teaching posts required by the University and to appoint persons to such posts in accordance with the provisions of this Act ; ’ i (h) to invite persOns working in any other University or organiza- tion as teachers of the University for a speciﬁed period; (5) to recognise eminent persons in any subject to guide research in that subject , (6) to lay down the courses of instruction for various examinations ; r' (7) » ~ to institute degree, diploma, certiﬁcate and other academic distinctions ; (8) to grant, subject to such conditions as the University may determine, diplomas or certiﬁcates and confer degrees and other academic distinction on the basis of examinations, evaluation or any other method ,of testing ;‘ I I V Provided that no person shall be admitted to an examination leading to any degree or diploma of the‘University unless such persons, if he had offered a subject for such examination for which a course of practical work is prescribed has completed such work in the college or polytechnic of the University and produces acertiﬁcate'of such comple- tion from the Head of the Teaching Department or School of Studies or the Principal of the College or Polytechnic ; {9) ' to confer degrees and other academic distinctions on persons who have carried on research under conditions laid downin the Ordinance; (10) to withdraw degrees, diplomas, certiﬁcates and other academic distinc— tions for good and suﬁicient reasons, ,. .‘ l , ' (11) to confer honorary degrees or other academic distinctions on approved 3

~ ~, ~ 24 "I'I'ffi 2005 38 (45)

•

: ~

- \ ".:-.._--

persons in the manner prescribed in the Statute;

(12) to provide such lecture and instruction, and to grant such diploma and certificate to persons who are not enrolled as students of the University . as the University may detennine ;

(13) to admit to its privileges colleges or polytechnics not maintained by the University, to withdraw all or any of these privileges and to take over the management of Colleges or Polytechnics in the manner and under condi- tions prescribed by the Statute or the Ordinance;

(14) to declare teaching departments of the University, Schools of Studies, or Colleges or Polytechnics as autonomoUs ;

Provided that the extent of the autonomy which teaching de- partment of the University, Schools of studies or Colleges or Polytech- nics may have and the matters, in relation to which it may exercise such, . autonomy, shall be such as may be prescribed by the Statute.

(15) to conduct, co-ordinate, regulate and control teaching and research work in the Colleges or Polytechnics recognised bytJ;1eUniversity;

(16) to recognise hostels not maintained by the University and withdraw any

such recognition in the manner prescribed in the Statute and the .Ordi- nance;

, \ "'.

, .

(17)

(18) ,

(19)

.(20)

(21)

(22)

(23)

to inspect Colleges or Polytechnics or institutions and to take measures

to ensure that proper standards of instructions, teaching and training are maintained;

to promote with special care the educational interests of the weaker

sections of the people and, in particular of the Scheduled Castes, the Scheduled Tribes, and the Other Backward Classes;

to provide facilities of refresher and vocational courses to the teachers and alumini of the University;

to co-operate and collaborate with other Universities and authorities in, such manner and for such purposes as the University may detennine; to make provision for:-

(a) Extra-muniJ teaching and extension services;

(b) Correspondence courses;

(d) Social service scheme;

(e) National Cadet Corps;

.to provide coaching for competitive examinations for service under the

Uniori or the State Governrnent and such other training as may contrib- . .. I

ute to national development; to institute and manage-

(a) Information Bureau;

(b) Employment Bureau and;

• I a

- l

} .

- J

i -

' '

~ ~, ~ 24 ~ 2oo·s 38 (45 )

. .

persons in the manner prescribed in the Statute ; (12) to provide such lecture and instruction, and to grant such diploma and

. . certificate to persons who are not enrolled as students of the University : as the University may determine;

(13) to admit to its privileges colleges or polytechnics not maintained by the University, to. withdraw all or any of these privileges and to take over the management"of Colleges or Polytechnics in the manner and under condi- tions prescribed by ~e Statute: or the Ordinance ;

(14) to declare teaching departments of the University, Schools of Studies, or Colleges or Polytechnics as autonomous ;

· . Provided that the extent of the ~utonomy which teaching de- partment of the University, Schools of studies or Colleges or Polytech- 1nics may have and the matters, in relation to which it may exercise such .autonomy, shall be such as may be prescribed by the Statute . .

( 15) to conduct, co-ordinate, regulate and control teaching and research work in the Colleges or Polytechnics recognised byt:Q.e University ;

(16) to recognise hostels not mamtained by the University and withdraw any · such recognition in the manner prescribed in the Statute and the .Ordi- nance;

. .

(17) to inspect Colleges or Polytechnics or institutions and to take measures to ensure that proper standards of instructions, teaching and training are

maintaine<l; • (18) ' to promote with special care the educational interests of the weaker

secti.-ons of the people and, in particular of the Scheduled Castes, the Scheduled Tribes, and the Other Backward Classes;

(19}

. (20)

to provide facilities of refresher and vocational courses to the teachers and alununi of the University ;

to co-operate and collaborate with other Universities and authorities in . '

such manner and for such purposes as the University may determine; (21) to make provision for: -

(a)

(b)

{c)

(d)

(e)

Extra-mural teaching and extension services;

Correspondence courses;

Sports and atltletic activities;

Social service scheme;

National Cadet Corps; (22) · to provide coaching for competitive examinations for service under the

Union or the State Government and such other training as may contrib- . :. I

ute to national development; t .

(23) to institute and manage- \ · .. \.,_

( a) Information Bureau;

(b) Employment Bureau and;

i r

satin-11am, WMWNOS 3s (45) ——————.———_*_—__—__ ' (18)- (12) (13) (14) (15) (16) (17) (19)- , (20) (21) (22) (23) persons in the manner prescribed in the Statute ; to provide such lecture and instruction, and to grant such diploma and certiﬁcate to persons who are not enrolled as students of the University . as the University may determine ; to admit to its privileges colleges or polytechnics not maintained by the University, to withdraw all or any of these privileges and to take over the managementof Colleges or Polytechnics in the manner and under condi— tions prescribed by the Statute or the Ordinance ; to declare teaching departments of the University, Schools of Studies, or Colleges or Polytechnics as autonomous ; Provided that the extent of the autonomy which teaching de- partment of the University, Schools of studies or Colleges or Polytech- nics may have and the matters, in relationto which it may exercise such autonomy, shall be such as may be prescribed by the Statute. to conduct, oo-ordinate ,regulate and control teaching and research work in the Colleges or Polytechnics recognised by the University ; to recognise hostels not maintained by the University and withdraw any such recognition in the manner prescribed in the Statute and the Ordi- nance; H to inspect Colleges or Polytechnics or institutions and to take measures to ensure that proper standards of instructions, teaching and training are to promote with special care the educational interests of the weaker sections of the people and, 111 particular of the Scheduled Castes, the Scheduled Tribes, and the Other Backward Classes; to provide facilities of refresher and vocational courses to the teachers Llama“ n..._ r _ ., and alumini ofthe University ; to co—operate and collaborate with other Universities and authorities in such manner and for such purposes as the University may determine; to make provision for:— (a) Extramural teaching and extension services; (b) Correspondence courses; (c) Sports and athletic activities; (d) Social service scheme; (e) National Cadet Corps; 'to provide coaching for competitive examinations for service under the Union or the State Government and such other training as may contrib- ute to national development; to institute and manage— \- (a) Information Bureau; ,7 7 (b) Employment Bureau and; M ‘li

~-I!!!!;=====,"""'=~..

(24)

\ I ! .' (25)'

;',.

(26)

(27)

(28)

(29)

38 (46)

. ,-, ,'-.

" .

. Jurisdiction 6.

~~,~24~2005

(c) \ Printing and Publication Departrnent; to supervise and control the residence, conduct and discipline of stu- dents of the University and to make arrangements for promoting their health and general welfare; to demand and receive paymentof such fees and other charges which may be prescribed by the Ordinance; to prescribe and control the fees and other charges which may be re- ceived or recovered by colleges; . to create administrative, ministerial and other necessary posts and to . make appointments thereto; to exercise control over the salaried officers, teachers and other em- ployees of the University in accordance with the Statute and the Ordi- !nance"., , to hold and manage trusts and endomnents and to institute and award fellowships, scholarships, exhibitions, bursaries, medals and other awards;

(30) to receive donations and grants and to invest funds in accordance with .the provisions of this Act; --"

. (31) with the prior approvalof the State Govemmentto borrow on the secu- rity ofUniversityptoperty on money for the purposes of the University ;

(32) . todeterrnine standfu:ds for'adffiisSion to the University which may in- clude examination, evaluation. or anyother method of testing;

{33} ! to make special ari:angem~ts iIi respect of women students as the Uni". . '. versity may consider desirable;

(34) to make arrangements forpromotmg the health and general welfare of the employees; _

(35) to do all such acts and things, whether incidental to the powers aforesaid ornot as may be req~isite in order to further the objects of the Univer- ~lty;

. (I) The Jurisdiction of the University shall extend to the whole of the State ofChhattisgarh.ln future the jurisdiction may extend beyond the State of .Chhattisgarh, provided that the prior permission is accorded by the con- cerned GoveTnments.

(2) Notwithstanding anything contained in any other law for the timebeing in \ .

force, any College or Polytechnic or institution impartingTechnicalEdu- . - cation and situated within the limits of the area specified under sub- , section (1) shall, with effect from such date asmay be notified in this behalf by the State Government, be deemed to be associated with '¥ld admitted to the privileges of the University and shatJ'c~aseto be associ-

. .- . I / ated with oth~ University o,Board in t:hemanner prescribed by Statute,

3fi_(46)

,, . :.··

Jurisdiction 6.

(24)

t .

~ ~. ~ -24 ~ 2005

( C) \ Printing and Publication Department;

to supervise and control the residence, conduct ap.d discipline of stu-

dents of the University and to make arrangements for promoting their

health and general welfare; I I

- ' (25)..:...: to demand and.receive payment ·of such fees and other charges which A " •

•

:may be prescribed bythe Ordiiwnce; :. , .

(26) to prescribe and control.the fees and other charges which may be re-

ceived or recovered by colleges;

(27) . to create administrative, ministerial and other necessary posts and to

-make appointments thereto;

(28) to exercise control over the salaried officers, teachers and other em-

~, ployees of the University -in accordance with the Statute and the Ordi-

. 1nance; ~

(29) to hold and manage trusts and endowments and to institute and award

fel_lowships, scholarships, exhibitions, bursaries, medals and other

awards ;

(30) to receive donations and grants and to invest funds in accordance with

·' the proyisions of this Act; -:-- ·

_ (31) with the prior approval _~f the State Governmentto bo~ow on the secu-

rity ofUniversitypfoperty on money for the purposes of the University ;

· (32) · · to d~tennine ~~ds.fo~'.adrrrissionto the University which may in-

clude examination, evaluatibn • or any-other method of testing;

-'_'(:3 3 j-'· ! to make special ar:rangem~ts iri respect of women students as the Uni-. versify may consider-desirable;

· (34) to make arrangements for promoting the health and general welfare of _

the employe_es;

(3 5) to do all such acts and things, whether incidental to the powers aforesaid

. or riot as may be re~isite in order to further the objects of the Uni ver-

<sity,

(1) The Jurisdiction of the University shall extend to the whole of the State

of Chhattisgarh. In future the jurisdiction may extend beyond the State of

Chhattisgarh, provided that the prior permission is accorded by the con-

cerned Governments.

(2) Notwithstanding anytlring contam.ed in any other law for the time being in \ .

force, any College or P_olytechnic or_ institution imparting Technical Edu-

cation and situated within the limits of the area specified under sub-

, section (1) shall, with effect from such date as may be notified in this

behalf by the State Government, be deemed to be associated with ¥1d . admitted to the privileges of the University and sha11'c~ase to be associ-

. -- . I ,

ated with oth~ University or Board in 1:he manner presc~bed by Statute

is (46) mm, W24 afra'ﬁ 2005 . Jurisdiction (34) (24) (255* (56) (27) I (28) (29) (30) . <31) (32) ‘ i " versitymayconsiderdesirable; (35) (1) . (2) (c) \ Printing and Publication Departrnent; to supervise and control the residence, conduct and discipline of stu- dents of the University and to make arrangements for promoting their health and general welfare; I to demand and receive payment of such fees and other charges which maybe prescribed by the Ordinance; to prescribe and controlrthe fees and other charges which may be re- ceived or recovered by colleges; to create administrative, ministerial and other necessary posts and to make appointments thereto; to exercise control over the salaried ofﬁcers, teachers and other em- ployees of the University in accordance with the Statute and the Ordi- _ tnance; } . to hold and manage trusts and endowments and to institute and award fellowships, scholarships, exhibitions, bursaries, medals and other awards ; ' , ‘ \ to receive donations and grants and to invest funds in accordance with ' the provisions of this Act; with the prior approval of the State Government to borrow on the secu— rity of University property on money for the purposes of the University ; ' to determine standards :forAdmission to the University which may in- clude examination, evaluation or any other method of testing; make special arrangements in respect of women students as the Uni-. to make arrangements forpromoting the health and general welfare of the employees; ' , to do all such acts and things, whether incidental to the powers aforesaid or not as may be requisite in order to further the objects of the Univer- sin", . r The Jurisdiction of the Uni versity shall extend to the whole of the State of Chhattisgarh. In ﬁiture the jurisdiction may extend beyond the State of i Chhattisgarh, provided that the prior permission is accorded by the con— cemed Governments i Notwithstandmg anything contained 1n any other law for the time being in force, any College or Polytechnic or institution imparting Technical Edu- . cation and situated within the limits of the area speciﬁed under sub- section (1) shall, with effect from such date as may be notiﬁed in this behalf by the State Government, be deemed to be associated with and admitted to the privileges of the University and shall cease to be associ— ated with other University or Board 1n the manner prescribed by Statute

.... ~~, fu;;riq; 24 ~ 2005 38 (47)

; t

- ..•-~ -

Prohibition of discrimination in all matters connected with .. University

or Regulation.,

(3) The research and development work being carried out in Collc;ges or

Polytechnics or Illstitutions which have been admitted to t..heprivileges of

the University shall be co-ordinated and integrated into the activities of

the University with effect from such date or dates as may be fixed by the

mutual consent of the University and concerned colleges or polytechnics ..or institutions.

It shall not be lawful for the University to impose any condition relating to

religion, caste, sex, place of birth orally other opinion in order to entitle any person-

(i) to hold any office ill the University; or

eli) to be amember of any authority o'fthe University; or . (Iii)- 1 to be appointed or admittedai a teacher; or

~ (iv) to be admitted to any degree, diploma or 0tiler academic distinction or

course of study or to qualifYfor any degree, diploma or other academic distinction; or

(v) to enjoy or exercise any privilege of the Urriversity or benefit ther~to; or ..(vi) to donate fundS for creation of endowment.

Provided that the University may subject to the previous sanction of the State Government, maintain any college or polytechnic or

Institution or residence exclusively for women either for education, ~~~.,.,~:;;;:;_;;;;""';;<';:;~.''''.i'•.instruction or reserve for women or memoers of SchedUled Castes or

Scheduled Tribes, or Other Backward Classes, seats for the purposes ..of admission a.sstudents in any College or Polytechnic or Institution

________ ..maintained or controlled by the University. _

Teaching In 8. All recognised teaching in the Umversity course, the authorities responsible for University

organising such teaching and the curricUlum shall be such as may be ptescribed by Statute Ordinance or Regulation, as the case may be.

(I)" The KUladhipati may, on his own motion, and shall on a request made by

laboratories~'rnUseums, workshops and equipment and of any College or Polytechnic or Institution maintained by the University or adinitted to

its privileges, and also of the examinations, teaching and other work

conducted()r d?n~ by the UrriversHyand cause an inquiry tobe made in

respect of any matter connected with the adrninistrationor finances of

the University~ Colleges or Polytechnics or Institutions to be made by ; ..' - .. . . I

such person or persons as he may direct.

(2) The Kuladhipati shall, in such case, give notice of his ~ntion to cause an inspection or inquiry to be made;- .

6) to the Umversity, if such inspection or inquiry is to be made in ,

..Inspection of 9. Un ivers'ity

',.. ;

.I,

. I

--~

. .

·, .,

) ./

.I ,

- I

. - ~

) ·

1-,

Prohibition of discrimination in all matters connected with . University

. ··;-;. -- ..,_,.,

···= -- ·/ ·- ~-~1

· Teaching ln University

Inspection of University

. 7.

(3)

·. ~~.~24~2005 38 (47)

or Regulation., The research and development work being carried out in Coll~ges or Polytechnics or Institutions which have been admitted to the privileges of the University shall be co-ordinated and integrated into the activities of the Universify with effect from such date or dates as may be fixed by the mutual consent of the University and concerned colleges or polytechnics

· or institutions.

It shall not be lawful for the University to impose any condition relating to religion, caste~ sex, place of birth orariy other opinion in order to entitle any person-

0) to hold any office 4]. the University ; or (ri)

- (m; (iv)

·to be a member of any-authority o'fthe University; or 1 fo be appointed or admittea-~ a teacher; or ~

to be admitted to any degree, diploma or other academic distinction or course of stu~y or to qualify for any degree, diploma or other academic distinction; or

(v) to enjoy or exercise any privilege of the University or benefit ther~to; or . (vi) to donate funds for creation of endowment.

. .

Provided· that the University may subject to the previous sanction of the State Government, maintain any college or polytechnic or Institution oi residence exclusively for women either for education, instruction or reserve for women or members ofScheduled Castes or Scheduled Tnbes, or Other Backward Classes, seats .for the purposes . .

. of admission as students in any College or Polytechnic or Institution • maintained or controlled by the University~-- __ . .·

All recognised teaching in the University course, the authorities responsible for organising such teaching and the curriculum shall be such as may be Ptescribed by Statute Ordinance.or Regulation, as the case may be,

( 1) · The Kuladhipati may, on his own motion, and shall on a request made by U: • ...,l: 1.,G · 1..,A~ ... ~1 1:t, 1., lb '1..1:.:l:>j.JCl.,UO .-J1-;.;.11., L"1iiver.::.ity, :GLu.J.iling,

. laboratories, museums, workshops and equipment and of any Co_µege or Polytechnic or Institution maintained by the University or admitted to its privileges, and also of the examinations, teac~ing and other work conducted or done by the University and cause an inquiry to be m.ade in

• - • t.. •

respect of any matter connected with the administration·or finances of the University, Colleges or Polytechnics or Institutions to be made by . ,_ . I such person or p·ersons ·as he may direct, I .

(2) The Kuladhipati shall, in such case, give notice of his m,tention to cause an inspection_ or inquiry to be made:- , 0) to the Uruyersity, if such inspection or inquiry is to be made in

' ·

mam, ﬁat—aﬁuua‘ciitzoos 38 (47) or Regulatiom (3) The research and development work being carried out in Colleges or Polytechnics or Institutions which have been admitted to the privileges of the University shall be co-ordinated and integated into the activities of i the University with effect from such date or dates as may be ﬁxed by the mutual consent of the University and concemed colleges or polytechnics or institutions , Prohibition of 7. It shall not be lawful for the University to impose any condition relating to $15 :iﬂielz‘ﬁm in religion, caste; sex, place of birth orany other opinion in order to entitle any connected with persOn- Un iversity (l) to hold any ofﬁceinthe University;or ' (ii) to be amember ofany'authority of the University; or (III) ‘- to be appointed or admitted as a teacher; or (iv) Lto be admitted to any degree, diploma or other academic distinction or course of study or to qualify for any degree, diploma or other academic distinction; or (v) to enjoy or exercise any privilege of the University or beneﬁt thereto; or . (vi) to donate funds for creation of endowment. W ' ’ ' ' i 7 I , Provided that the University may subject to the previous , ‘ , 7,, , , . sanction of the State Government, maintain any college or polytechnic or Institution of residence exclusively for women either for education, * :7, ,an ewe-+2 ’7 , instruction or reserve for women or membersbf Scheduled Castes or Scheduled Tribes, or Other Backward Classes, seats‘for the purposes of admission as students in any College or Polytechnic or Institution , ,, 7 , maintained or controlled by the University . ‘ Teaching in 8. All recognised teaching inthe University course, the authorities responsible for Univemty organising such teaching and the curriculum shall be such as may be prescribed by Statute Ordinance or Regulation, as the case may be inspection of 9. (l); The Kuladhipan' may, on his own motion, and shall onarequest made by University " n n L'i- ethic you elm ;.t L, Lain». MM‘JVVL-XUA m 541‘. Ulrch‘ioiLy, 1L3 nudging, laboratories, museums, workshops and equipment and of any College or Polytechnic or Institution maintained by the University or admitted to its privileges, and also of the examinations, teaching and other work conducted or done by the University and cause an inquiry to be made in respect of any matter connected with the administration or ﬁnances of the University, Colleges or Polytechnics or Institutions to be made by such person or persons as he may direct. i (2) The Kuladhipati shall, in such case, give notice of his nitention to cause an inspection or inquiry to be made: - ' . ’ ” . (i) ’ to the University, if such inspe'Ction or inquiry is to be made in x

- 38 (48) ~~,~14~2005

~-.

(u)

(5)

(3)

(4)

respect of the University, College or Polytechnic or Institution maintained by it; to the management of the College or Polytechnic or lnstitution if the inspection or inquiry is to be made in respect of College or Polytechnic or Institution admitted to the privileges of the Uni- versity and the University or management, as the case may be, shall be entitled to appoint a representative and shall have the right to be present and be heard at such inspection or inquiry.

Such person shall report to the Kuladhipati the result of such inspection or inquiry and the Kuladhipati shall communicate through Kulpati to the Executive Council of tl1e University or the management of the college as the case may be, his views with reference to the result of such inspec- lion or inquiry and shall, after ascertaining the opinion of the Executive Councilor the management thereon, advise the University or the management aboutthe action to be taken.

Pr<1vided that where an inspection or mquiry is caused on request of the State Government, the Kuladhipati shall take action under this sub-section in consultation Withthe State Government. The Executive Couricil or the management as the case may be, shall communicate such action if any, as it has taken or may propose to take upon the result of such inspection or inquiry through Kulpati to the

.~=""-;;I:IC;~~~_...,.e,-'Kuladhipati and such report shall be submitted within such tinle asthe Kuladhipati may direct -Where the Executive Councilor the management, fail to take action within such time to the satisfaction of the Kuladhipati, the Kuhldhipati------- may, after consjdering any explanation furnished or representatiog made by the Executive Councilor the management, and after coiisultationwith the State Government, issue such directions as he may think fit and the

. Executive council or management, as the case may be, shall comply

CHAPTER-3 OFFICERS OF THE UNIVERSITY

- ,- -.

The Following shall be the officers of the University, namely:- . .. \Officers of theUniversity

10. (i) (Ii) (iii) (iv)

. (v) (vi)

The Kuladhipati; . Kulpati; Kuladhisachiv; Deans of the Faculties; R",.m ctT-;tr \. !-&-'~~, . , . Dean ofInnovation~ Creativity and Entrepreneurship and stUdentwel-

'r . ' , fare; .

. 38 {48)

~ ~, ~ 24 ~ 2005

respect of the U:hiversjty, College or Polytechnic or Institution

maintained by it; _ (ii)° to the management of the Col.lege or Polytechnic or Institution if

the inspection or inquiry is to be made in respect of College or

Polytechnic or Institution admitted to the privileges of the Uni-

versity and the Uajversity or management, as the case may be,

shall be entitled to appoint a representative and shall have the right to be present and be heard at such inspection or inquiry.

(3) Such person shall report to the Kuladhipati the result of such inspection

or inquiry and the Kuladhi pati shall communicate through Kulpati to the

Executive Council of t..¾e University or the management of the college

as the case may be, hi~ views with reference to the result of such inspec-

tion or inquiry and shall, after ascertaining the opinion of the Executive ~

Council or the pJ.anagemenf thereon, advise the University or the

management aboutthe action to be taken.

Pr(?vided that where an inspection or inquiry is caused on

request of the State Government, the Kuladhipati shall take action under

this sub-section in consultation with the State Government. ,·

( 4) The Executive Council or the management as the case may be, shall

coillll1:unicate su_ch action if any, as it has taken or may propose to take

upon the resµlt of such inspection or inquiry through Kulpati to the

~l;l~r_t;,_~~~~~~uladhipati and such report shall be submitted within such time as.the

Officers of the Unh1ersity

(5)

Kuladhipati may direct

Where the Executive Council or the management, fail to take action

wi~ such time to the satisfaction of the Kuladhipati, the Kuladhipati

may, after considering any explanation furnished or representati(?g made

by the Executive Council or the management, and after consultation with

the State Government, issue such dtrections as he may think fit and the

· Exec_utive council or management, as the case may be, shall comply

·, ',~:!--, it.

CHAPTER-3

OFFIC:ERS OF THE UNNERSITY

: . . .

. 10. The Following shall be the officers of the University, namely:- . ' . . \

(i) TheKuladhipati;

(ii) . Kulpati;

(ID) Kuladhisachiv;

(iv)

. (v)

(vi)

Deans of the Faculties; Registrar; . \. · 1 ,

Dean oflnnovation~ Creativity and Entrepreneurship and student wel- . ~ . .

fare; . '·

. ..

, ·

ll - .

• 1 ·

· l

38'(4 ) WWW, ﬁne 24 were 2005 (3) (4) respect of the University, College or PolyteChnic or Institution maintained by it; (It) to the management of the College or Polytechnic or Institution if ' the inspection or inquiry is to be made in respect of College or Polytechnic or Institution admitted to the privileges of the Uni- versity and the University or management, as the case may be, shall be entitled to appoint arepresentative and shall have the right to be present and be heard at such inspection or inquiry. Such person shall report to the Kuladhipati the result of such inspection or inquiry and the Kuladhipati shall communicate through Kulpa'n to the - Executive Council of the University or the management of the college as the case may be, his views with reference to the result of such inspec— ' Eion or inquiry and shall, after ascertaining the opinion of the Executive Council or the management thereon, advise the University or the management aboutthe action to be taken. Provided that where an inspection or inquiry is caused on request of the State Government, the Kuladhipati shall take action under ‘ this sub-section in consultation With the State Government. The Executive Council or the management as the case may he, shall communicate such action if any, as it has taken or may propose to take upon the result of such inspection or inquiry through Kulpati to the : sﬁwc Kuladhipati and such report shall be submitted Within such time as the Ofﬁcers of the University 10. (5) Kuladhipati may direct Where the Executive Council or the management, fail to take action within such time to the satisfaction of the Kuladhipau', the Kuladhipati may, after considering any explanation ﬁlmishedor representation made by the Executive Council or the management, and after consultation with the State Government, issue such directions as he may think ﬁt and the ' Executive council or management, as the case may be, shall comply with it. L CHAPTER—3 OFFICERS OF THE UNIVERSITY The Following shall he the ‘oﬁicers of the University, namely :- (1) (11') Gill 6‘!) (V) (vi) The Kuladhipati; Kulpati; " Kuladhisachiv; Deans of the Faculties; Registrar; ' . \, " , Dean of Innovation, Creativity and Entrepreneurship and student wel— , .. _ V , fare; ' .1 , ‘ 4

~.lJ"I1a, ~ 24 ~2005 38 (49)

The Kulad~ipati :and his powers

II.

(vii) such other officers in the service of the University as may be declared by the Statute to be officers of the University.

(l) The Governor ofChhattisgarh shall be the Kuladhipati of the University.

(2) The Kuladhipati shall by virtue of his office, be the Head of the Univer-

sity and shall, when present preside the meetings or convocation of the University.

(3) TheKuladhipatimay-

(a) call for any record or information relating to the affairs of the University; and

(b) after reasons, to be recorded, refer any matter except a matter

falling under section 55, for reconsideration to any officer or

authority of the University, which has previously considered such,

matter;

(b)

final;

Every proposal to confer honorary degree shall be subject to the confIT- mation of the Kuladhipati;

The Kuladhipati shall exercise such powers as may be conferred on him by or under this Act.

Kulpati shall be appointed by the Kuladhipati "under the doctrine of .

pleasure" after consultation with the State Govemment froin a panel of . .

not less than wee distinguished persons in the field of-technical educa- . .. ~. ".

tion recommended by the search committee constituted under sub~sec. lion (2) or Sub.section (6) ;

the Kuladhipati may, by an order in writing, annul-

(a) any proceedings of any officer, authority, committee or body of

the University constituted by or under' this Act, which is not in

conformity with this Act, Statute, Ordinance orRegulations; or

any proceedings of any authority, committee or other body Which ----_.

has been referred to him by Kulpati under Sub.section (7) of

_ _ Section 14, ifhe is satisfied that such proceedings areprejudicial to the interest of the University.

";;'1'- __ ;a;;:l~.Provided that beforemaking such order he shall call upo~;n;;'iill;;;;;;-

. theofficer, authority,committee or body concerned to show cause..••.•,"~- why such an order should not be made and if any cause is shown

'within theJimespecified by him in this behalfhe shall consider _ thesarne ..

.Where the Kuladhipati passes an order annulling the proceedings under, Sub-section (4), he may make such order in relation L'Jeretoin confor-

mity with this Act, Rule, Statute, Ordinance or Regulation, as he may

(4)

(5)

(6)

(7)

12. . (1)Appointment of Kulpati

•.

.. J.

• J

i.)~

------~----. I

~'tt~l~Plip_ ~, ~ 24 ~ 2005 38 (49)

.(vii) such other officers in the service of the University as may be declared by the Statute to be officers of the University.

The Kulad~ipati 11. (1) The Governor of Chhattisgarh shall be the Kuladhipati of the University. : and his powers (2) The Kuladhipati shall by virtue of his office, be the Head of the Univer-

sity and shall, when present.preside the meetings or convocation of the University.

- (3) The_ Ku_ladhipati may-\ (a) call for any record or information relating to the affairs of the

r University ; and ' - (b) after reasons, to be recorded, ref er any matter except a matter

falling under section 55, for reconsideration to any officer or authority of the University, which has previously considered such •

~ matter;

(4) the Kuladhipati may, by an order in writing, annul - (a) any proceedings of any officer, authority, committee or body of

the University constituted by or unde; this Act, which is not in conformity with this Act, Statute, Ordinance m Regulations ; or

. - (b) any proceedings of any authority, committee or other body which ... j

has been referred to him by Kulpati under Sub-section (7) of Sectio_n 14, ifbe is satisfied that such proceedings are prejudicial to the interest of the University .

. Provided that before making such order he shall call upon the officer, authority, ·committee or body concerned to show cause why sucn an order should not-be made and if any cause is shown r within the time specified by him in this behalf he shall conside

, . l thesame. · .• -

- I (5) · 'Where the Kuladhipati passes an order annulling the proceedings under ' .. I • Sub-section ( 4), he may make such order in relation thereto in confor-

mity with this Act, Rule, Statute, Ordinance or Regulation, as he inay i de I:; f: :.n the u:tc ·c:t c,f t ~ l,\ii\ C. ~:.~y D..:, • • l u1J ~Oma. ~Lall be r r - ; :-

final; . . . - ,;, (6) Every proposal to confer honorary degree shall be subject to the.confir--·

mation of the Kuladhipati; ! (7) The Kuladhipati shall exercise stich powers as inay be conferred on him ) ·

by or under this Act. J,

Appointment of 12. . (1) Kulpa ti shall be appointed by the Kuladhi pati '"under the doctrine of · Kulpati . I pleasur_e" after consultation with the State Government from a panel of

notless than three distinguished persons in the field of-thni~ ed~ca- tion recommend_ed by the search committee constirnted under sub:.sec- tion (2) or sub-section (p) ;

..:

v m‘m, em- 24 W 2005 38 (49) V W 7 (vii) such other oﬂicers inthe service of the University as maybe declared by the Statute to be ofﬁcers of the University. Th3 Kmadllipaﬁ 1 l. ( l ) The Governor of Chhattis garh shall be the Kuladhipati of the University. ' “d '"5 mm” (2) The Kuladhipati shall by virtue ofhis oﬁice, be the Head ofthe Univer- sity and shall, when present preside the meetings or convocation of the University. (3) The Kuladhipati may— (a) call for any record or information relating to the affairs of the University ; and (b) after reasons, to be recorded, refer any matter except a matter falling under section 55, for reconsideration to any ofﬁcer or authority of the University, which has previously considered such i matter ; r (4) the Kuladhipati may, by an order in writing, annul — (a) any proceedings of any oﬁicer, authority, committee or body of the University constituted by or under this Act, which is not in conformity with this Act, Statute, Ordinance or Regulations; or _ (b) any proceedings of any authority, committee or other body which . has been referred to him by Kulpati under Sub-section (7) of V _ , Section 14, ifhe is satisﬁed that such proceedings are prejudicial - to the mterest of the University. ' mW—sh : ,7 , a; Eeéﬁi-em :Providedthatbefore making such orderheshall call uponwﬁrt ‘ the oﬁicer, authority, committee or body concemedto show cause why such an order should not be made and if any cause is shown , p A A'within the time speciﬁed by him in this behalf he shall consider M _, f the same. (5) Where the Kuladhipati passes an order annulling the proceedings under Sub-section (4), he may make such order in relation thereto in confor- mity with this Act, Rule, Statute Ordinance or Regulation, as he may 3.34: Ft 1,9,4 -.~~ wu. 1* ~ W1 not; w, - L are 2.. nt;;;1._, urn; one cruel so .naue slunl be ﬁnal; (6) Every proposal to confer honorary degree shall be subject to the confir— rnatiou of the Kuladhipati; (7) The Kuladhipati shall exercise such powers as may be conferred on him by or under this Act APPOirtimentof 12. _ (1) Kulpati shall be appointed by the Kuladhipati “under the doctrine of Kulpan pleasure“ after consultation with the State Government from a panel of not less than three distinguished persons in the field of technical educa- tion recommended by the search committee constituted under sub—sec- tion (2) or sub-section (6) ,

38 (50)

(2)

(6)

(4)

(3)

, , Provided further that if the person or persons approved by the

Kuladhipati outofthose recommended by the Committee are not willing to ~ccept the appointment, the Kuladhipati may call for fresh recommen-

I f dations from search Committee; ,:(2) .-'-.;.The Kuladhipati shall constitute a search committee consisting of the

following persons, namely:- (i) one person reCommended by the Executive Council; (n) one person ~ominated by the Chairman' of th~A1llndia Council

. ofTechnicalEducation; (ill) one person nominated by Kuladhipati; . Kuladhipati shall appoint one of these three person as chaieman of the

>committee 1For constituting tllecoinrnittee under sub-section (2), the Kuladhipati ~sh~, six months before the expiry of the term ofKulpati, call upon the Executive Council and'the Chairman of theAll India Council of Technical Education ~ochoose their nominees and if any Orboth of them fail to do so within one month.of the receipt of theKuladhipati's communication in this regard, the Kuladhipati mayfurtber nominate anyone or both the.,---.. . ---,-- persons, as the case may be.. . No person who is connected with the University or any college shall be.- .•.••.••••••- recommended ornominated on the committee uilder subsection(2) The coriimitteesball submlt the panel Withinsix weeks from the date"o""f'"====

. its constitution or sudi further time not exceeding four weeks as may be . - .._....-

extended by the Kuladhipati. If for any reason the committee constituted under sub-section (2) fails to ~~---- submit the panel within the period specified in sub-section (;;),-the . Kuladhipati shall constitute another committee conSisting of three per- .sons not connected with the University or any College, and shall appoint them and one of them shall be designated as the Chairperson. The Com-' mittee so constituted shall submit a pand ofthrtX persons within a penoJ

• of six weeks or such shorter period as may be specified; from the date of its constitution.

(7) . If the committee constituted under sub-section (6) fails to submit the panel within the period specified there in, the K~adhi.pati may appoint any person whom he deems fit to be Kulpati after consultation with the State Government

(I) Kulpati shall be a whol-time salaried officer of the University and his emoluments and other and conditions ofserviceor'attalns the age ot70

. , years which everisearlearshall be presribed bY!l!:~~~~tnte.. ,. Kulpati shall hold office for a term of 4 years and shall not be eligible for'

'I '

l3.Emoluments and cOTI.ditions of . s~rvice of Kulpati, , tenus of omce and' vacancy in the offlceofKulpati

_: fr (5_0_)

Emoluments and 13. con_ditions of . _ s~rvice of Kulpa ti, . .

· terms of office and V!lcancy in_ the offi~e of Kulpa ti

~ ~ : ~ 24 ~ 2005 ... ; .

Provided further thafif the person or persons approved by the

Kuiadhipati oufof those recommended by the Committee are not willing

to ~pt the appointment, the Kuladhipati may call for fresh recornmen-:

l dations from search Committee; i j. ,·

·· (2) ·"'.' The Kuladhipati shall constitute a search committee consisting of the

following persons; namely:-

(i) one person recommended by the Executive Council; (Ii) one person nominated by the Chairman. of th_i All India Council

. ofTechnicalEducation;

(lllJ one person nominated by Kuladhipati; - . . .

K uladhipati shall appoint one of these three person as chaieman of the

,committee

(3) 1For constituting the committee under sub-section (2), the Kularlhipati ~sh~, six months before"the expiry of the term ofKu}.pati, call upon the

. Executive Council ana°tj:J.e Chairman of the All fudia Council ofTechnical . '

Education {o choose their nominees and if any or both of them fail to do

so within one month-of the receipt of the Kuladhipati 's communication in

this regard, the K~adhipati may.further noID.lllate any one or both the -~--- persons~ as the case may be ..

·(4) No person who is connected with the University or any college shall be. ---.... . .

recommended or nominated on the committee under subsection(2)

(5) The corrintlttee sball sul:imit the panel within six weeks from the date ofr ~~~-

- its constitution or s\ich further time not exceeding four weeks as may be

extended by the Kuladhipa~.

(6) If for anyreasori the committee constituted under sub-section (2) fails to----

(7)

. . submit the panel withiu the period specified in sub-section ()),-the

· Kuladhipati shall constitute another committee consisting of three per-

-sons not connectecfwith the University or any ())liege, and shall appoint them and one of the~ shall be designated as the Chairperson. The Com- -

rnittee so constituted shall submit a panel of three persons within a perioc.l ·, of six weeks or such shorter period as may be specified; from the date of

its constitution. .

. If the committee constituted under sub-section ( 6) fails to submit the

p~el within the period specified there in, the KlVadhipati may appoint

any person whom he deems fit to be Kulpati after consultation with the

State Government

(1) Kulpati shallbe a whol-time. salaried officer of the University and his

emoluments and other and conditions of serviceor ·attams the age o~70

. years which ever is earlear.shall be presribed by~~~~tute .. , ·

(2) Kulpa ti shall~old office for a tcim of 4 years and _shall not be eligible for · \..

. ' •

.,i

fig (50} 5618"? W, hate 24 aim 2005 Emoluments and conditions of service" ofKulpati, - terms ofofiice and vacancy in the ofﬁce of Kulpati (3) p (4) (5) (6) (7) ' Provided further that if the person or persons approved by the Kuladhipati out of those recommended by the Committee are not willing to accept the appointment the Kuladhipati may call for fresh recommen- ; dations from search Committee; I The Kuladhipati shall constitute a search committee consisting of the following persons, namely:- ' (i) one person recommended by the Executive Council; (11) one person nominated by the Chairman of the All India Council . of Technical Education; (iii) one person nominated by Kuladhipati; Kuladhipati shall appoint one of these three person as chaieman of the committee I ,For constituting the committee under sub-section (2), the Kuladhipati ’shall, six months before the expiry of the term of Kulpati, call upon the Executive Council and-the Chairman of the All India Council of Technical , Education to choose their nominees and if any Orboth of them fail to do so within one month-of the receipt of the Kuladhipati’s communication in this regard, the Kuladhipah' may further nominate any one or both the ., . , ,, ,. ‘ ' persons: as the case may be.- No person who is connected with the University or any college shall be, , »- .~ recommended or nominated on the committee under subsection(2) its constitution or such further time not exceeding four weeks as may be extended by the Kuladhipati Iffor any reason the committee constituted under sub- section (2) fails to - , submit the panel within the period speciﬁed 1n sub—section L5) the Kuladhipaﬁ shall constitute another committee consisting of three per- sons not connected w1th the University or any College, and shall appoint them and one of them shall be designated as the Chairperson. The Com— mittee so constituted shall submit a panel ofthree persons w1tmn a period of six weeks or such shorter period as may be speciﬁed; from the date of its constitution. _ If the committee constituted under sub—section (6) fails to submit the panel within the period speciﬁed there in, the Kuiadhipati may appoint any person whom he deems ﬁt to be Kulpati after consultation with the State Government 13. (1) Kulpati shall be a whol—time salaried ofﬁcer of the University and his (2) emoluments and other and conditions of semceor attains the age oﬁ70 years which ever is earlear shall be presribed by the I§tatute Kulpati shallhold ofﬁce for a term of 4 years and shall not be eligible for l , \

~~, fu:;riq; 24 ~ 2005 38(5J)

(b)

(3)

(4)

(1)

(2)

I .

Powers and duties. 14. ofKulpati

appointment for more than two te~

Provided that not with standing the expiry of his term he shall continue to hold office until his successor is appointed and enters upon his office

but this period shall not, in any case, exceed six months. '

If at any time upon representation made or otherwise and after making

such enquiries as may be deemed necessary, it appears to the Kuladhipati that Kulpati.-

(a) has made default in performing any duty imposed on him by or under this Act; or

has acted in a manner prejudicial to the interest of the University; or

Kuladhipati may notwithstanding the fact that the term of office

ofKulpati has not expired, by an order, in writing, stating the reasons therein, require Ki.llpatito relinquish his office as from such date as may be specified in the order.

No order under sub-section (3) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communi-

cated to Kulpati and he is given a reasonable opportunity of showing cause against the proposed order.

. -- (5) As from the date specified ill the order under sub-section (3), Kulpati

"""__ ll!l!!I_-=:n:;:;:=="",;"'='~shall be deemed to have relinquished the offiCeand the office of Kulpati . shall fullvacant. .~

-=•.••_ •••.."-~...~_.."..(GY"' •.m the event of the occurrence of any vacancy including a temporary vacancy in the offiCeofKulpati by reason ofhis death, resignation, le;lve, illness or otherwise KulaCnusacbivan<iif no Kulaahisacbiv'has been ap: pointed or Kuladhisachiv is not available, the Dean of any faculty nomi- nated by the Kuladhipati for that purpose shall act as Kulpati until the date onwhich Kulpati appointed under sub-section( I) or sub-section(7) . of section 12 enters, as the case may be, upon office; . . Provided that the arrangements contempiat;;'d in this sub- section shaHnot continue lor a period of more than six months. Kulpati shall be the Chief Executive and Academic Officer of the

,. ',,'

University. He shaH be an ex-officio member and Chaini:J.anof the

Executive Council and of the Academic Council, and Chairman of such

oth~r authorities, committees or bOdies of the University of which he is a

member. He shall be entitled to be present and to speak at any meeting

of any authority, commiueeor other body of the University, but shall not

be ~ntitled to vote ~ess he is a member ~f the authority, ~6mmittee or . , body concerned. , '.

, \.. . It shall be the duty ofKulpati to ensure that this Act, the Statute, the

Ordinance and the Regulation are faithfully observed ~d he shall have

"•

, .

. ,

',"

• I

., -

.) . ;

r .

~ ) -

C • ~ -

)

• I

--=-' I

)

' _)

)

• I

38 ( 51)

appointment for more than two terms-----:--- Provided that not with standing the expiry of his term he shall

continue to hold office tmtil his successor is appointed and enters upon his office but this period shall not, in any case, exceed six months. ·

(3)

(4)

(5)

If at any time upon representation made or otherwise and after making such enquiries~ may be deemed necessary, it appears to the Kuladhipati -that Kulpati. -

(a) has ma.de default in perfonning any duty imposed on him by or

(b)

(c)

under this Act; or

has acted in a manner prejudicial to the interest of the University; or

· is incapable of managing the affairs of the University, the . Kuladhipati may notwithstanding the fact that the term of office ofKulpati has not expired, by an order, in writing, stating the reasons therein, require k.ulpati to relinquish his office as from such date as may be specified in the order.

No order under sub-section (3) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communi- cated to Kulpati and he is given a reasonable opportunity of showing cause against the proposed order. As from the date specified m the order under sub-section (3 ), Kulpa ti

- shall be deemeci to have relinquished the effice and the office of Kulpati . shall fall vacant. . '$'..

-----..---...:.;.,..;____.;,.,_ ·~ ....._.._,~...,/ .. f6);.,_,,, -.4 ,fu.,the ~vent of the occurrence of any·vacancy including a temporary vacancy in the office ofKulpati by reason ofhis death, resignation, l~ve,

I .

Powers and duties · 14. ofKulpati

(1)

(2)

illness or otherwise Kuladhisacl:iiv an u noK.ulaillusacbiv has been aP: pointed or Kuladhisachiv is not available, the Dean of any faculty nomi- nated by the Kutadhipati for that purpose shall act as Kulpati until the date on which Kulpati appointed under sub-section(l) or sub-section(?) . ofsect1.on 12 enters, as the case may be, upon office; · · Provided that the arrangements contemplated in this sub- section shall·not continue for a period of more than six months. Kulpati shall be the Chief Executive and Academic Officer of the

~- -,,,. .. TJniversity. He shall be an ex-officio member and Chairman of the Executive Council and of the Academic Council,. and Chairman of such other authorities, comrtlittees or bodies of the University of wrnch he is a member. He shall be entitled to be present and to speak at any meeting of any authority, committee·or other body of the University, but shall not be entitled to vote unless he is a member of the authority, c6m.nrittee or hotly concerned. , ·.

• I ~ • • It shall be the duty of Kulpati to ensure that this Act, the S~atute, the Ordinance and the Regulation areJaithfully observed a!_ld he shall have

memﬁﬁz‘imaﬁzoos 38(5)) appointment for more than two terms? Provided that not with standing the expiry of his term he shall continue to hold oﬂice until his successor is appointed and enters upon his ofﬁce but this period shall not, in any case, exceed six months. , (3) If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Kuladhipati that Kulpati. — (a) has made default in performing any duty imposed on him by or under this Act; or _ (b) has acted in a manner prejudicial to the interest of the University; or . . (c) is incapable of managing the aﬁa’irs of the University, the Kuladhipati may notwithstanding the fact that the term of ofﬁce of Kulpati has not expired, by an order, in writing, stating the reasons therein, require Kulpati to relinquish his ofﬁce as from . such date as may be speciﬁed in the order. (4) No order under sub-section (3) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communi— cated to Kulpati and he is given a reasonable opportunity of showing cause against the proposed order. (5) As from the date speciﬁed in the order under sub- section (3), Kulpati .L , ,mﬁwﬁA t . shall be deemed to have relinquishedﬂneoﬂice and the oﬂice of Kulpati j _ Powers and duties ‘ of Kulpaﬁ shall fall vacant. 5' " W e " (6)" e In the event of the occurrence of any‘vacancy including a temporary vacancy in the ofﬁce of Kulpatl by reason ofhis death, resignation, leave, illness or otherwise Kuladhisachiv and if no Kuladhisachivhas been ap— pointed or Kuladhisachiv 1s not available the Dean of any faculty nomi- nated by the Kuladhipati for that purpose shall act as Kulpati until the date on which Kulpati appointed under sub—section(1) or sub-secti on(7) of sect1on 12 enters, as the case may be upon ofﬁce; Provided that the arrangements contemplfed 1n this sub- section shall not continue tor a period of more than six months. ' 14. (1) Kulpati shall be the Chief Executive and Academic Oﬂicer of the University. He shall be an ex-ofﬁcio member and Chairman of the Executive Council and of the Academic Council, and Chairman of such I other authorities, committees or bodies of the University of which he is a member. He shall be entitled to be present and to speak at any meeting of any authority, committeeor other body of the University, but shall not be entitled to vote unless he is a member of the authority, cdmrnittee or body concerned. \\ T ‘ (2) It shall be the duty of Kulpati to ensure that this Act, the Statute, the ' Ordinance and the RegulatiOn are faithfully observed and he shall have

38 (52)

(3)

1 ! I I, •.

• (4)~

~ U"fCIj[, ~ 24 ~ 2005

all powers necessary for this purpose. Kulpati shall have power to call the meetings of the Executive Councilor A~emic Council and any other authority ofwhich he is the chairman or he can delegate tlus power to any other officer. Ifin the opinion of Kulpati any emergency has arisen which requires immediate action to be taken, Kulpati shall take such action as he deems necessary and shall, at the earliest opportunity thereafter, report his ac- tion to such officer, authority, committee or other body as would have in the ordinary course dealt with the matter;

Provided that the action taken by Kulpati shall not commit the -, University to any recurring expenditure for a period of more than three months;

".,. (:

Powers and duties of Knlpati for the

o establishment of the University

Provided further that where any such action taken by Kulpati •affects any person in the service of the University, such person shall be entitled to prefer, Within tIllrty days from the date on which such action is cornmuniqited.to him, an appeal to the Executive Council;

Provided also that this power shall not extend to matters re- garding amendment in Ordinance, Statute, Regulation or any matter re- 0 lating to appointmentS.

(5) On receipt of report under sub-section (4) if the authority, committee or. - ' body concerned does not approve the action taken by Kulpati it shall 0

,- -, • 0 _.II'll!!:_l=:~=_=",,",~o~.~referthe matter to the Kuladhipatiwhose decision thereon shall be finaL (6) The action taken by Kulpati under sub-section (4) shall be deemed to

be the action taken by the,apPIPpriate authority until itis set aside by the o'.... 0 -Kuladhipati on a reference made under sub-section (5) or is set ilsideby-----------

the Executive Council on an appeal under the second proviso of sub- section (4).

(7) If in the opinion ofKulpati., any proceeding of any authority, committee or other body of the University is likely to be pnijudicial to the interest of the UniVf>r<;l]'_he <hell rf>ronl1:lisre~<on "nn refer th~om"ttf>rtn the Kuladhipati and also inform the authotity, committee or other body can-

o , 0

cerned shall not be given effect to till the matter is decided by the Kuladhipati under sub-section (4) of Section II.

(8) Kulpati shall exercise general control over the affairs of the University and shall give effect to the decisions of the authorities of the University_

(9) Kulpati shall exercise such other powers as may be prescribed by the Statute, Ordinance and Regulation.

15. 0 To carryout the business of newly establ5shedurllversily the State Government may appoint Kulpati, it person from the field ofTechnical Ei(uqltion for a period not exceeding two years and the person so appointed shall.cqnstitut" txecutive Council, Academic-Council and other Authorities of the University within a

. .. ~ I

-' .

38 (52)

(3)

~ ~. ~ 24 ~ 2005

all powers necessary for this purpose.

Kulpati shall have power to call the meetings of the Executive Council or

A~adernic Council and any other authority of which he is the chairman or

( he can delegate this power to any other officer. I I

· .. ' ( 4) .-'--:· If in the opinion of Kulpati any emergency has arisen which requires

(5)

immediate action to be taken, Kulpati shall take such action as he deems

necessary and shall, at the earliest opportunity thereafter, report his ac-

tion to such officer, authority, committee or other body as would have in

the ordinary course dealt with the matter;

Provided that the action taken by Kulpati shall not commit the · I

University to any recurring expenditure for a period of more than three

months;

· 1 Provided further that where any such action taken by Kulpati ,I,.

affects any person in the service of the University, such person shall be

entitled to prefer, within thirty days from the date on which such action is comniuniq:ited.to him, an appeal to the Executive Council;

Provided also that this power shall not extend to-matters re- garding amendment in Ordinance, Statute, Regulation· or any matter re- • lating to appointments.

On receipt of report under sub-section ( 4) if the authority, committee or

body concerned does not approve the action taken by Kulpati it shall · -

:!Ji;~~~=~=~-~~~ --~refer the matterto the Kuladhipa · whose decision thereon_shall be final.

(6) The action taken by Kulpati und~r sub-section ( 4) shall be deemed to be the action taken by the_apQt.Q.pri.ate auth0rityuntil itis set aside by the

_· .. : ~·-· ... -Kuladhipau on a reference made under sub-section ( 5) or is set aside by --~----,-~--

Powers and duties ofKulpati for the

· establishment of the University

· .. - ( :·

(7)

(8)

the Executive Council on an appeal under the second proviso of sub-

section (4). -

If in the opinion ofKulpafr, any proceeding of any authority, committee

or other body of the University is likely to be prejudicial to the interest of

the lJnjvrrc:~tv. he c:hall rPrord ½.is reac:on ,m<l refer the matt(:".r tn the . ., .... Kuladhipati and also inform the authority, committee or other body con-

. ' . cerned shall not be given effect to till the matter is decided by the

Kuladhipati under sub-section ( 4) of Section 11. Kulpati shall exercise general control over the affairs of the University and shall give effect to the decisions of tlie authorities of the University.

(9) Kulpati shall exercise such other powers as may be prescribed by the

Statute; Ordinance and Regulation.

15. . . To carryout the business of newly establ_ished university the State Government

may appoint Kuipati, a person from the field of Technical ~u~tion for a period not exceeding two years and the person so appointed shalLcqnstitut~ Executive

Council, Academic-Council and other Authorities of the University within a . . . . . ~ l . .

38.(52) mew, liaise 24 await 2005 (3) ../ (4)' (5) 2:7 “\ all powers necessary for this purpose. L Kulpati shall have power to call the meetings of the Executive Council or Academic Council and any other authority of which he is the chairman or he can delegate this power to any other oﬁicer. I If in the opinion of Kulpati any emergency has arisen which requires immediate action to be taken, Kulpati shall take such action as he deems necessary and shall, at the earliest opportunity thereafter, report his ac- tion to such ofﬁcer, authority, committee or other body as would have in the ordinary course dealt with the matter; Provided that the action taken by Kulpati shall not commit the ’ University to any recurring expenditure for aperiod of more than three months; Provided further that where any such action taken by Kulpati L affects any person inthe service of the University, such person shall be entitled to prefer, within thirty days from the date on which such action is communicatedto him, an appeal to the Executive Council; ' Provided also that this power shall not extend to- matters re- garding amendment in Ordinance Statute, Regulation or any matter re- lating to appointments. On receipt of report under sub—section (4) if the authority, committee or body concerned does not approve the action taken by Kulpati it shall . Powers and duties ofKulpati for the establishment of the University ._ ,3 15. (6) (7) (8) (9) The action taken by Kulpati under sub-section (4) shall be deemed to be the action taken by the appropriate authority until it is set aside by the Kuladhipati on a reference made under sub- section (5) or is set aside by the Executive Council on an apﬁeaiunaéi the second proviso of sub- section (4). ; v lfin the opinion of Kulpati; any proceeding of any authority, committee or other body of the University is likely to be prejudicial to the interest of the l lnivt’rsityr he ch all record hi 5 reason and refer the matter to the Kuladhipati and also inform the authority, committee or other body con- cerned shall not be given effect to till the matter is decided by the Kuladhipati under sub—section (4) of Section 11. Kulpati shall exercise general control over the affairs of the University and shall give etfect to the decisions of the authorities of the University. Kulpati shall exercise such other powers as may be prescribed by the 3 Statute, Ordinance and Regulation. To carryout the business of newly established university the State Government may appoint Kulpati, a person from the ﬁeld of Technical Education for a period not exceeding two years and the person so appointed shall cdnstitute Executive Council, Academic’Council and other Authorities of the UriiverSity within a l

~~, R-riq; 24 ~ 2005 38 (53)

shall discharge his duties under the Act, subject to the general sUjJ,erin-

tendence and control of Kulpati, he shall act as the secretary of the

Executive Council, Academic Council, and Academic Planning and "'Evaluation Board.'

Registrar shall be appointed in accordance with the provisions of

Section 17; , " I

Provided that the first Registrar of the University shall be, , appointed by the Kuladhipati after consultation,~ith the State

Government and shall hold office for period not exceeding two years

and on such terms and conditions as the Kuladhipati may determine.

(2)

(3)

(1)18.

period of six months from the date of establishment of the University and till the said authorities are constituted, Kulpati shall be deemed to ,bethe Executive

Council, Academic Councilor such other Authority, as the case may be, and

shall exercise the powers and perform the duties conferred or imposed on such

authorities by or under this Act:

Provided that the Kuladhipati 'may, if he considers it necessary or

expedient so to do, appoint a committee, after consultation with the State

Government, consisting of an educationist and an administrative expert and

representative from industries to aid and advise Kulpati in the exercise of his powers and perl-ormance of functions in lieu of each such authority.

16" (l) A Kuladhisachiv shall be appointed by'the Executive Council on the

recommendation ofKulpati, if the Executive Council does not accept the

'recommendation ofKulpati the matter shall be referred to theKuladhipati•. ' whose decision thereon shall be final. First Kuladhisachiv shall be appointed by Kulpati aftercollSultition Withthe~StateGovernm~nt.

The Kuladhisachiv shall be a salaried officer of the University.

Subject to the provisions of this Act, the termof office, conditi<:>nsof service and emoluments of Kuladhisachiv shall be such as may be

prescribed by Statute and till so prescribed, as may be determined by

the Kuladhipati. '(4) Kuladhisachiv shall perform such duties and eXt:[Cise,s}!~lUlOwersof -

'-" -'•••••m'l'l~~=.-e1!Kulpati a:srnaybeassig;ledt;;~byth~ Kcl~pati in consultation with =...;,,,.:..=.,;~,,,~,,.;,,,,,"l'j'~""~"""""'''''''''-'' .• -- ,.

Kulpati and he shall perform such other duties and exercise such other

powers as may be prescribed by Regulation. _17. __ The post of Registrar and such othei cadres of other officers shall be filled from

the officers of the State University Service Constituted under the Chbattisgarh

University Adhiniyam, 1973 (No. 22 of1973). In case of non-availability of . - . ,

, such officers the posts shall be filled in by the Kuladhipati by securing the

services of suitable officers on deputation .

Recruitment through Slate University Service

The Kuladhisachiv

r )-

• 1

) '

. ::

- ,~

, ,

' /

- I •

) .

) J

• l

/ - .

·.I

• J'

- ,- r

) .

I-

€§ttl'Wl<f m, R-fTcfi 24 ~ 200s 38 (53 )

period of six months from the date of establishment of the University and till the

said authorities are constituted, Kulpati shall be deemed to J:,e the Executive

Council, Academic Council or such other Authority, as the case may be, and

shall exercise the powers and perform the duties conferred or imposed on such

authorities by or under this Act

Provided that the Kuladhipati ·may, if he considers it necessary or

. expedient so to do, appoint a committee, after consultat1on with the Stite

Government, consisting of an educationist and an administrative expert and

representative from industries to aid and advise Kulpati in the exercise of his . .

powers and performance of functions in lieu of each such authority.

The Kuladhisachiv 16. - (1 ) A Kuladhisachiv shall be appointed by'the Executive Council on the

(2)

(3)

recommendation of Kulpati, if the Executive Council does not accept the

1 recommendation ofKulpati the ·matter shall be referred to the Kuladhipati l,. '

whose decision thereon shall be final. First Kuladhisachiv shall be

appointed by Killpati after" consultation with the~State Government.

The Kuladhisachiv shall be a salaried officer of the University.

Subject to the pro_vi~ons ofthis Act, the term·of office, conclitic:ms of

service and emoluments of Kuladhisachiv shall be such as may be

prescribed by Statute and till so prescribed, as may be determined by

the Kuladhipati.

· ( 4) Kuladhisachiv shall perform such duties an_d ex,~[Ci_~~_sy cl:u>_o.w.er-s -0f - I _-•- ~ -I"?·,.&::.:: • •• . •,l-: ~...;""---It '-'~ • · •

-~- .. ::_,:,;..-:.: ··--.. -. ~· -~ -Kulpati asmay be assigned~hhn_bythe Kuladhipatiin~consultation with - ...... ___ ;c:.r.·,. - ~ · .,;:.t':!:-:' -~-~1- .

Recruitment through S'tate UQ.iversity Service

D . / •"-L.,, L t rar

Kulpati and he shall perform such other duties and exercise such other . . ..

powers as may be prescribed by Regulation.

17 . __ The post of Registrar and such other cadres of other officers shall be fillaj from

the officers of the State University Service _Constituted under the Chhattisgarh

University Adhiniyam, 1973 (No. 22 of 1973). In case of non-availability of . . - '

such officers the posts shall be filled in by the Kuladhipati by securing the

services of suitable officers on deputation.

(1) Ri;;gi::,: .. ,::::.r shal:i br..: tJ y ·hok -G..£1 c S:li..u7.CJ 0ffi::-.:, vf thc T :i1iY~rsit-y ;-ui.d

(2)

shall discharge his duties under the Act, subject to the general su~,erin-

tendence and control of Kulpati, he shall act as the secretary of the

Executive Council, Academic Council, and Academic Planning and

Evaluation Board. ··

Registrar shall be appointed in accordance with the provisions of

Section 17;

Provided that the first Registri,ll' of the,UiriverJity shall be ~ .

ap~ointed by the Kuladhipati after consultation,~ ith the State

Government and shall hold office for period not exceeding two years

and on such terms and conditions as the Kuladhip-ati may determine . . \.,

_The Kuladhisachiv Recruitment through State University Service '4 . , \ .1 .51 u._7 16. 17. 1‘5. Wmﬁammaﬁttzoos 38(53) period of six months from the date of establishment of the University and till the said authorities are constituted, Kulpati shall be deemed to be the Executive Council, Academic Council or such other Authority, as the case may be, and shall exercise the powers and perform the duties conferred or imposed on such authorities by or under this Act: Provided that the Kuladhipati may, if he considers it necessary or expedient so to do, appoint a committee, after consultation with the State Government, consisting of an educationist and an administrative expert and representative from industries to aid and advise Kulpati in the exercise of his powers and performance of functions in lieu of each such authority. (1) A Kuladhisachiv shall be appointed by‘the Executive Council on the recommendation of Kulpati, if the Executive Council does not accept the Lrecommendation of Kulpati the matter shall be referred to the Kuladhipati whose decision thereon shall be ﬁnal. First Kuladhisachiv shall be appointed by Kulpati after consultation with the'State Govemment. (2) The Kuladhisachiv shallbe a salaried oﬁicer ofthé University. (3) Subject to the provisions of this Act, the term of oﬂice, conditions of service and emoluments of Kuladhisachiv shall be such as may be prescribed by Statute and till so prescribed, as may be determined by the Kuladhipati. Kuladhisachiv shall perform such duties and exercise suchpowers of :Kulpali asma’y be assignedto him by the Kuladhipati inconsultaﬁon with Kulpati and he shall perform such other duties and exercise such other powers as may be prescribed by Regulation . The post of Registrar and such other cadres of other ofﬁcers shall be ﬁlled from the ofﬁcers of the State University Service Constituted under the Chhattisgarh University Adhiniyam, 1973 (No. 22 of 1973). In case of non-availability of , such ofﬁcers the posts shall be ﬁlled in by the Kuladhipati by securing the services of suitable ofﬁcers on deputation. ”it: in“, (1) Resin-mu or alibc t1 ct. sir. $.11: sinimtrngr ttttt . shall discharge his duties under the Act, subject to the general superin- tendence and control of Kulpati, he shall act as the secretary of the Executive Council, Academic Council, and Academic Planning and Evaluation Board. . V I (2) Registrar shall be appointed in accordance with the provisions of Section 17; Provided that the ﬁrst Registrar of the [Universlit'y shall be appointed by the Kuladhipati after consultationrqvith the State Government and shall hold ofﬁce for period not exceeding two years and'on such terms and conditions as the Kuladhipati may determine. \.

38 (54) ~ UO!'lJI, ~ 24 "l'l'ffi 2005 /

Dean of Innovation 19. creativity and Entrepreneurship and Student welfare

(3)

(4) !, '-'..:

(5)

(I)

(2)

Subject to the powers of the Executive Council Registrar shall, unless' otherwise provided in the Statute, be responsible for seeing that all money

.are expended for the purpose for which they are granted or allotted.

Unless otherwise provided for by or under this Act, all contracts shall be

signed and aU documents and records shall be authenticate by Registrar on behalf of the University.

Registrar shall exercise such powers and perform such duties as may be

conferred or imposed on him, by Statute, Ordinance and Regulation.

The Dean of Innovation, Creativity and Entrepreneurship and student

welfare shall be appointed by the Executive Council on the recornmen- . dation of Kulpati.

Dean appointed under sub-section (1) shall be a whole-time salaried 'officer . ••

Otlle~,e,mployees, • ••. . .j.

Provided that the Executive Council may, if it is considered necessary, appoin~ qntl1e.reg:>~endation ofKulpati, ate.acher, not

'. . , . ,-

below the rank of a Reader for a period not exceeding two years to

discharge the duties of the Dean, in addition to his duties as such teacher,

and, in such case, the Executive Council may sanction a suitable allowance to be paid to him.

(3) The terms and conditions of service and duties and powers of the Dean shall be prescribed by the Statute. ,',' ._,

20. "The Appointment of other,e,rnployees of the University not covered by Section __""'~-~ ~ - --.' ~ .", ." . -"' .. -- ...•c--.-...., •.-..,. .•.•.o.••.~". ._ ~ . . ' -: ,. 17 shall be made in such manner and the conditions of their service shall be such

as may be prescribed by the Statute, Ordinance and Regulation. ,

CHAPTER- 4 _

AUTHORITIES OF THE UNIVERSITY

,\ ! Chairrium "'1 ' , " ,Member

Authorities ofthe University

,~.

E,eeutive Council

21.

22.

The Fallowing shall be the autharities .of the University, namely:- (one) Executive Cauncil;,

(three) Academic Cauncil;

'(faur) Faculties;

(five) Baard .of Studies;

(six) AcadeII)ic Planning and Evaluation Baard; , \ ,

(seven) such ather authorities as may be declared by the Statute to be the autharities of the University.

The Executive Cauncil shall be the Executive body of the University and shall consist of the following, namely:-

'(one) Kulpati;

(twa) Secretary in charge- Technical Education~ ,-

. -

38 (54)

(3)

(4)

! I

/ ~ ~, ~ 24 ~ _2005

Subject to the powers of the Executivy Council Registrar shall, unless ; otherwise provided in the Statute, be responsible for seeing that all money are expended for the purpose for which they are granted or allotted. . ' Unless otherwise provided for by or under this Act, all contracts shall be signed-and all documents and records shall be authenticate by Registrar on behalf of the Upjversity.

( 5) · Registrar shall exercise such powers and perform such duties as may be conferred or imposed on him, by Statute, Ordinance and Regulation.

Dean of Innovation 19. (1) The Dean oflnnovation, Creativity and Entrepreneurship and student welfare shall be appointed by the Executive Council on the recommen- · dation of Kulpati.

creativity and Entrepreneurship and Student welfare

. ·~.

Authorities of the University

Executive Council

(2) Dean appointed under sub-section (1) shall be a whole-time salaried 'Officer . .i-

Provided that the Executive Council may, if it is considered necessary, .app_oin(QP fu~J~C:-O_fP:!Pendati~n of Ku}pati,_ a_te,acher, i:iot below the rank of a Reader for a period not exc·eeding two years to .

. discharge the duties of the Dean, in addition to his duties as such teacher, and, in such case, the Executive Council may sanction a suitable allowance to be paid to him.

(3) The terms and conditions of service and duties and powers of the Dean shall bepre~cribed by theStatute. · -. · --- ··

2~ . .:.,.:~~Tti~EE01ntrjlent-0f ot4~.r -~WP!s>Y~.£[~: l!niversity ng_t cover~nr. Section - · - 17 shall be made in such manner and the ·conditions of their service shall be su~h

21.

22.

. as may be prescribed by the Statute, Ordinance and Regulation. _

CHAPTER-4 AUTHORITIES OF THE UNIVERSITY

The Following shall be the authorities of the University, namely:- (one) ExecutiveCouncil;.

(L. o) L .. 1an~c Cou,.mittce; (three) AcademicCouncil;

· ·(four) Faculties;

(five) Board of Studies;

(six) Acaden:µc Planning and Evaluation Board;

\ . (seven) such .other authorities as may be .declared by the Statute to be the authorities of the University.

Th~ E~ecutive Council shall be the Executive body of the University and shall consist of the following, namely:-

. (one) Kulpati ;

(two) Secretary inc,~arge-Techni~al Education

i '

. \ ! Chairman ·.- ·, ! . ,.Member

. -

38 (54) v" mom, em 24 man 2005 W W Dean of Innovation creativity and Entrepreneurship and Student welfare VOth’ei; employees , . Authorities of the University Executive Council 19. 20. 21. 22. (3) Subject to the powers of the Executive Council Registrar shall, unless otherwise provided in the Statute be responsible for seeing that all money are expended for the purpose for which they are granted or allotted (4) Unless otherwise provided for by or under this Act, all contracts shall be 3 signed and all documents and records shall be authenticate by Registrar on behalfof the University. (5) Registrar shall exercise such powers and perform such duties asrnay be conferred or imposed on him, by Statute, Ordinance and Regulation (1) The Dean of Innovation, Creativity and Entrepreneurship and student welfare shall be appointed by the Executive Council on the recommen— ~ dation of Kulpati. (2) Dean appointed under sub-section ( 1) shall be a whole—time salaried ' ‘pﬁicer. Provided that the Executive Council may, if it is considered necessary, appoint, on the recommendation of Kulpati a teacher, not I below the rank of a Reader for a period not exceeding two years to discharge the duties of the Dean, inaddition to h15 duties as such teacher and, in such case, the Executive Council may sanction a suitable allowance to be paid to him. (3) The terms and conditions of service and duties and powers of the Dean shall be'prescribed by the Statute. ' ' The Appoinunent of other employees of the University not covered by Section 17 shall be made in such manner and the conditions of their service shall be such as may be prescribed by the Statute, Ordinance and Regulation. CHAPTER- 4 AUTHORITIES OF THE UNIVERSITY The Following shall be the authorities of the University, namely: - (one) Executive council; (in c) r “HULK; CulluLLthC; (three) Academic Council; (four) Faculties; (ﬁve) Board of Studies; (six) Academic Planning and Evaluation Board; ‘ (seven) such other authorities as may be declared by \the Statute to be the authorities of the University. . The Executive Council shall be the Executive body of the University and shall consist of the following, namely :~ V -(0ne) Kulpati; I ‘ ' \: ‘Chairman (two) Secretary in charge—Technical Education - V' xMember l a

/ ~ UOI'l'[, ft-riq; 24 ~ 2005 38 (55)

Government ofChhattisgarh;

(three) SeCretary incharge of Finance Department Member

GovemmentofChhattisgarh;

(four) . Secretary incharge of Industry Department Member

Government ofChhattisgarh ;

(five) Kulpati- RRjiv Gandhi Praudyogiki Vishwavidyalaya Member

Bhopal;

(six) Director of Indian Institute ofTechnology Member

nominated by KiJladhipati;

(seven)' Chairmall Confederation of Iridian Industries Member

Eastzone;

Member

. Member

Member

.Member

Secretary

. The members of the Executive Council other than Ex-officio members shali"hold office for a period of three years.

One third of the members of the Executive Council shall form the

(2)

(3)

(eight) ,Two principals of affiliated colleges or polytechnics

•or illstitutions to be nominated by tlle KiJladhipati

by rotation, according to seniority;

All Deans ofFaciJlties ;

Two Professors from the University teaching

Departments! affiliated Colleges or Institutions---- to be nominated by the Kuladhipati, by rotation,

acCording to. ~eniority;

(eleven)Two Heads ofDepartments from affiliated

Polytechnics to be nominated iiythe KiJladhipati,

by rotation according to seniority;.

. (twelve)DirectorTechnical Education, Chhattisgarh;

(thirteen)Chairman All India Council for Technical

Education Central Region Committee, Bhopal;

(fourteen)Two known industrialists with technical and

managerial experience to be nominated by

the KiJladhipati;

. (j.ilUxu) 11m,,, lllemuers u{ 'v'iJ.iJ.auSalJha io be

nominated by the speaker ofVidhan Sabha;

. (sixteen)An educationist iri the field of technical - -

education to be nominated by the KiJladhipati;

(seventeen)Registrar.

. (nine)

(ten)

• I

- 'or

-,. .

qum'

Provided that no quorum shall be necessary for adjourned meet-

\, , \

• I

-, ~- . - .. ,.

- ~l ,. -,

/ ~ ~. ~ 24 ~ 2005

Government of Chhattisgarh; •

(three) Secretary incharge of Finance Depai:tment

Government of Cbhattisgarh; '

(four) · Secretary incharge of Industry Department

Government of Chhattisgarh ;

38 (55)

Member

(:five) Kulpati- Raj iv Gandhi Praudyogiki Vishwavidyalaya Member

Bhopal;

(six) Director of Indian Institute ofTechnology

nominated by Khladhipati;

(seven). Chairman Confederation of Indian Industries

Eastzone; ·

( eight) l Two principals of affiliated.colleges or polytechnics

l-or institutions to be nominated by the Kuladhipati

by rotation, according to seniority;

· (nine) All Deans ofFaculties;

(ten) Two Professors from the University teaching

Departments/ affiliated Colleges or Institutions -· -

to be nominated by the Kuladhipati, by rotatio~

according to. ~niority,

( eleven)Two Heads of Departments from affiliated

Polytechnics to be nommatoooy Tue Killadhipati,

by r~tation according to seniority; . · (twelve )D4'ector Technical &lucation, Chhattisgarh;

(thirteen)Cbairman All India Council for Technical

Education Central Region Committee, Bhopal;

(fourteen)Two la10~ industrialists with technical and

m~erial experience to be nominated by

the Kulaclbipati;

(fui.t:en) 1 bre~ members oi \, 1Jhau Sal>ha to be

nominated by the speaker ofVidhan Sabha;

( sixteen)An educationist iri the field of technical education to be nominated by_the Kuladhipati;

( seventeen)Registrar.

Member

Member_

Member

. Member

Member

1 lember

Member

t s~~

\' ; ' '

(2) · The _mem?_ers of the E:X:ecutiv~Council other than Ex-officio members

shall hold office for a period of three ye~.

· (3) One third of the members· of the Executive Council shail form the

quorum:

Provided that no quorum shall be necessary for adjourned meet-

Wm, W24 maﬁzoos as (55) Government of Chhattisgarh; , (three) Secretary inchng of Finance Department Member Government of Chhattisgarh; _ (four) ’ Secretary incharge of Industry Department Member Government of Chhattisgarh ; (ﬁve) Kulpati- Raj iv Gandhi Praudyogiki Vishwavidyalaya Member ‘ 7 Bhopal; ' . » ' (six) Director of Indian Institute of Technolo gy Member nominatedby Kuladhipati; (seven)'Chaj'nnan Confederation oflndian Industries Member Eastzone ; (eight) . Two principals of aﬂiliated colleges or polytechnics Member Lor institutions to be nominated by the Kuladhipati by rotation, according to seniority; . (nine) All Deans of F aculties ; ' ' . Member (ten) Two Professors from the University teaching Member Departments/ aﬂiliated Colleges or Institutions to be nominated by the Kuladhipati, by rotation1 according to. seniority; . (eleven)Two Heads of Departments from afﬁliated Member 7 Polytechnics to be'nominated by the Kuladhipati, W ""2; . by rotation according to seniority; _ o ' (twelve)Director Technical Education, Chhattisgarh; Member V, WV. wan. V. t . (thirteen)ChairmanAllIndia Council for Technical Member ' Education Central Region Committee, Bhopal; (fourteen)Two known industrialists with technical and Member ‘ f . p I managerial experience to be nominated by ' the Kuladhipati; ‘: (lumen) l nree members or v lanan Sacha to be l Member ‘ I nominated by the speaker of V1th Sabha; '(sixreenmnedncanonistinmeﬁerd oftechnical Member education to be nominated by the Kuladhipati; (seventeen)Regist{ar. . 1 Member Secretary (2) V The members of the Executive Council other than Ex-oﬁicz‘o members shall hold oﬁice for a period of three years. > (3) One third of the members of the Executive Council shall form the quorunr' , . ' 7 Provided that no quorum shall be necessary for adj omned’rneet-

38 (56)

Powers duties of Executive Council

.4'. '. ,-.

:.;,.t

23. (1)

~~,~24~2005

ing which is summoned after one hour. Subject to the provisions of this Act, and th9 Statute, Ordinance and Regulation made there under, the Executive Council shall be the supreme authority and shall have the following powers and perform the following duties namely:- . (one) to hold, control and administer the property and funds of the

University; (two) to administer the funds placed at the disposal of the University

for specific purposes; (three) to adopt the annual accounts togethe, with the audit report; (four) to prepare the annual financial estimates and pass it; (five) to fix the limit for the total recurring expenditure andtotal non-

recurring ~xpenditure for the year based on the resources of the University which in the case of productive works, may include the proceeds of Loans;

(six) Subject to clause (five), at anytiIne duringlhe fi'laTIcialyear; (a) to reduce the amount of the budget grant; . (b) . to sanction the transfer of any amount within a budgeted

grantfrom one head to another or from a subordinate . head under one minor head to a subordinate head under another ~or ~ead; or~

. (c) to sanctioilthe minsfer of any amount exceeding rupees fifty thousand within aminor head from one subordi. pate head to' another or from one primary unit to .another primary unit; --

(seven) to borrow and lend funds on behalf ofthe University; Provided that funds shall not be borrowed on the

security of University property without the prior approval of the -. State Government;

(eight) to transfer anymovable'or immovable property onbehalf of the

Universny, ~Provided.thatno immovable property 6fthe University

shall, except with the prior sanction of the State Government be transferred by way of mortgage, sale, exchange, gift or otherwise;

(nine) to enter into, vary, caD)' out and cancel contracts on behalf of the University in the exercise of pOwersand performance ofthe duties assigned to it by this Act, and the Statute;

. . ' (ten) to determine the form of, provide for the custody and regulate

-' .. ...

38 (56)

Powers duties of Executive Council

23.

.;,:·· . -. .

(1)

~ -~' ~ 24 ~ 2005

ing which is summoned after one hour.

Subject to the provisions of this Act, and th~ Statute, Ordinance and

Regulation made there under, the Executive Council shall be the supreme

_authority and shall have the following powers and perform the following

duties namely:-

. (one) to bold, control and administer the property and funds of the

University; '

(two) to administer the funds placed at the disposal of the University

for .specific purposes;

(three) to adopt the annual accounts togethe~ with the audit report;

(four) to prepare the anpual financial estimates and pass it;

(five) to fix the l~t for th~ total recurring expenditure and _total non-

1 recurring expenditure for the year based on the resources of the ~

University which in the case of productive works, may include

the proceeds of Loans;

(si_x) Subject to clause (five), at any tin1e du..ring"the financial year;

( a) to reduce the am punt of the budget grant; ·

(b) · to sanctioirthe transfer of any aniount within a budgeted

grantfrom one head to another or from a subordinate

· head under one minor head to a subordinate head under

another rninor_he~? or · _ . ( c) to sanctio:i:f the transfer of any amount exceeding rupees

fifty thousand within a minor p.ead from one subordi-

:pate head to· another or from one primary unit to

another.primaryunit; ,.

(seven) to borrow and lend funds on behalf of the University;

Provided that funds shall not be borrowed on the

security of University property without the prior approval of the • •

State Government;

( eight) to transfer any movable ·or immovable property on behalf of the

University,

Pr;videcf that no· immovable property of the University

shall, except with the prior sanction of the State Government be

transfe~ed by way of mortgage, sale, exchange, gjft or

otherwise;

(nine) _ to enter into, vary, carry out and cancel contracts on behalf of

· the University in tlie exercise of powers and performance of the . . . . ...

duties assigned to itby this Act, and the Statute;· ' I

(ten) to determine the form of, provide for the custody and regulate

11. · •

, i

---,

38 (56) m,m, We 24 Era—art? 2005 W . ing which is summoned after one hour. Powers duties of 23. (1) Subject to the provisions of this Act, and the Statute, Ordinance and Exauﬁve C("mc" Regulation made there under; the Executive Council shall be the supreme - authority and shall have the following powers and perform the following duties namely :- . . (one) to hold, control and administer the property and funds of the University; > (two) to administer the funds placed at the disposal iof the University for speciﬁc purposes; ’ (three) to adopt the annual accounts together with the audit report; (four) to prepare the annual ﬁnancial estimates and pass it; (ﬁve) to ﬁx the limit for the total recurring expenditure and total non- ; resuming expenditure for the year based on the resources of the University which in the case of productive works, may include the proceeds of Loans; (six) Sub} est to clause (ﬁve), at any time din'ingthe financial yea; i (a) to reduce the amount of the budget grant; M, , . ' (b) to sanction the transfer of any amountwithinabudgeted ' gant’from one head to another or from a subordinate ‘ head under one minor head to a subordinate head under another minor head; or a;%_ 7', crawl; '7' ,- 2-; ewjg“ ' (c) to sanction thetransfer of any amount exceeding rupees - , ,, , . ﬁﬁy thousand within aminor head from one subordi- ' nate head to another or from one primary unit to I another primary unit ‘ (seven) to borrow and lend funds on behalf of the University; Provided that funds shall not be borrowed on the security of University property without the prior approval of the -- State Government; (eight) to transfer any movable 'or immovable property on behalf of the University; .-». - v —- .. Providedthat no immovable property of the University shall, except with the prior sanction of the State Government be transferred by way Hof' mortgage, sale, exchange, gift or otherwise; (nine) to enter into, vary, carry out and cancel contracts on behalf of V the University in the exercise of powers and performance of the duties assigned to it by this Act, and the Statute; (ten) to determine the form of, provide for the custody and regulate \

. ~ UOf1l'!, fu:;riq; 24 ~ 2005 38 (57)

, '. .

.. )

., ,

)

the use of the common seal of the University; (eleven)to lay before the State Government annually a full statement of

the financial requirements of University and Colleges, Polytech- nics and Hostels; .'

(twelve)to admit Colleges or Polytechnics to the privileges of the Uni-

versity on the recominendation of the Academic Council and

subject to the provisions oftbis Act and Statute and to withdraw

any of the privileges and to take over the management of the

College or Polytechnic in the manner and under conditions pre- scribed by the Statute and Ordinance;

(tbirteen)to declare Teaching DepartrneI)ts of the University, schools of

Studies or Colleges or Polytechnics as autonomous College or. Polytechnic;

Provided that the extent of autonomy which each such

Teaching Department of the University, school of Studies or Colleges or Polytechnics may have and the ~tters in relation to

which it may exercise such autoIfomy, shall be such as may be prescribed by the Statute.

(fourteen)to make provision for building, premises, furniture, apparatus, .,..,-....,......,.,.....~ - books and other means needed for carrying on the works of the

Univer$y, _;;;;a;;;;;;;;;;:;;OZ:::(fiflren)toaCCepton behalf of the University, trusts, bequests,donations

'. . and transfers of any movable or immovable property to the Uni- versity; .

-------(sixteen)to nianage and regulate the finances, aCCG""ill1tsand investments of the University;

(seventeen)To institute and manage;

(a) a Printing and Publication BureaU;

(b) an Information and Employment BureaU;

(d) an Entrepreneurship Bureau;

(eighteen)to !I1akeprovision for;

(i) External teaching and research;

(Ii) UniversityExtension Activities;

(ill) Correspondence Courses; (Iv) . . Student's We_lfare; .

(v) Sports and athletic Activities;

(vi) Social Service Scheme; and (vii) . Nationa) Cadet Corps;

(ninteen)to scrutinise allproposals of t!?eAcademic Councilwith a view ,

.. - .;:; \ -

" - j

.. }

.•

.. . - )

. } _

- \_

.) -

) _

I .

)

. ~ -~, fu:;ricfi 24 ~ 2005 J8 (57)

the use of the common seal of the University; ( eleven)to lay before the State Government annually a full statement of

the financial requirements of University and Colleges, Polytech- nics and Hostels; · •

(twelve)to admit Colleges or Polytechnics to the privileges of the Uni- versity on the recommendation of the Academic Council and subject to the provi.sions of this Act and Statute and to withdraw any of the privileges and to take over the management of the College or Polytechnic in tl1.e manner and under conditions pre- scribed by the Statute and Ordinance;

( thirteen)to declare Teaching Departrnel).ts of the University, schools of Studies or Colleges or.Polytechnics as autonomous College or. Polytecbnic;

Provided that the extent of autonomy which each such Teaching Department of the U1:).iversity, school of S~dies or Colleges or Polytechnics_rnay have and the matters in relation to which it may exercise such auton,.omy, shall be such as may be prescribed by the Statute.

(fourteen)to make provision for building, premi~s, furniture, apparatus, books and other means needed for carrying on the works of the Univ~

(~) to accept on behalf of the University, trusts:1,equ~-sts; donations a.I?,d tr?msfers of any movable or immovable prope~ to the Uni- versity;

------+isixteen)to .manage and regulate the finances, acccrtmts and investments of the University; .

(seventeen)To institute and manage; (a) aPrintingandPublicationBureau; (b) an Informati9n and Employment Bureau; ( c) -an Allurnini Bureau; .

(d) an Entrepreneurship Bureau; ( eighteen)to ~e provision for,

(i) External teaching 'and research; (Ii) University Extension Activities; (Iii) · Correspondence Courses; (rv) -· Student's Welfare; . .

(v) . Sports and athletic Activities; {vi) Social Service Scheme; and (vii) · Nation~ Cadet Corps;

(ninteen)to s.crutinise all_proposals·of the Academic Councilwith a view . . ~

, mum, Wuamzoos 38 (57) ‘ I the use of the common seal of the University; (eleven)to lay before the State Government annually a full statement of the ﬁnancial requirements ofUniver51ty and Colleges, Polytech- nics and Hostels; (twelve)to admit Colleges or Polytechnics to the privileges of the Uni- versity on the recommendation of the Academic Council and ‘ subject to the provisions of this Act and Statute and to withdraw any of the privileges and to take over the management of the ’ College or Polytechnic in the manner and under conditions pre- .scribed by the Statute and Ordinance; (thirteen)to declare Teaching Departments of the University, schools of Studies or Colleges or Polytechnics as autonomous College or. Polytechnic; , ‘ Provided that the extent of autonomy which each such Teaching Department of the University, school of Studies or . Colleges or Polytechnics may have and the matters in relation to which it may exercise such autonomy, shall be such as may be prescribed by the Statute (fourteen)to make prevision for building, premises furniture, apparatus, ~ «are «» ~ V books and othermeans needed forcarrying ontheworks ofthe University; (ﬁfteen) to accept on behaifof the University, trusts, bequests donations and transfers of any movable or immovable property to the Uni- versity, arm A 7——»~ {sixteen)to manage and regulate the ﬁnances, accounts and mvestments of the University; . (seventeen)To institute and manage; (a) aPrinting and Publication Bureau; (b) an Information and Employment Bureau; (c) an Aiiumini Bureau ((1) an Entrepreneurship Bureau ; (eighteen)to make provision for, (i) External teaching and research; (ii) University Extension Activities; (iii) Correspondence Courses; (1v) Student’s Welfare;- (v) Sports and athletic Activities; , (vi) Social Service Scheme; and (vii) National Cadet Corps; 7 7 (ninteerftomnl proposals ofthe Academic Council'with a View

38 (58)

•

~~, ~ 24 "R'It\ 2005

to their execution within the framework of the budget; (twenty)to create posts ofProfessor~Reader, Lecturer or other teaching

posts as may be proposed by the Academic Planning and Evalu ation Board

Provided that no teaching post shall be created without the prior approval of the State Government.

(twentyone)to create administrative, ministerial imdother posts with the prior sanction of the State Government;

(twentytwo )to abolish. or suspend, any post of Professor, Reader, Lec- _turer or other Teaching posts in the University on the recornmendations of the Academic Planning and Evaluation board;

(twentythree)to establish, IIiaintain and manage Colleges, Polytechnics, teaching ,Departments, institutions of research of specialised studies, labar2tcries,. - libraries, museums and hostels;

(twentyfour)to recognise hostels and to provide housing accommodation for teachers of the University; ,

(twentyfive)to arrange for and direct the inspection of affiliated college,recognised ____-__ -_-~institutions, Polytechnics and hostels and to issue instructions for

maintaining their efficiency and for ensuring proper conditions of -,

- - employment for members of their staff, and pllyment of salaries and, in

_,,"_,q~_;;;-liiciiiasiie::.i0••fb:di:;'sregar~ of such instructionS, to modify on the recommenda- _tions of the Academic Cotmcil, the conditions of affiliation or recOgnition or taking sucn other steps as it deems necessary and proper in that behalf;

--{twent)fsiX)to prepare a College code laying down therein the terms and condi-- tions of affiliation of colleges and Poly1echnics;

(twentyseven)to call for reports, returns and other information from affiliated colleges, recognised institutions or polytechnics or hostels;

(twentyeight)to sUDervise_and control the admission in institution and hostel,

conduct and discipline of the students and to make arrangements for promoting their health and general welfare;

(tWentynine)to recOffim~nd to the Kuladhipati theconfennent of honorary de- gree and academic distinctions ill the manoer prescribed by the Statute;

-(thirty) to confer or withdraw degrees, diplomas, certificates and other academic distinctions in the manoer prescribed by the Statute;

(thirtybne)to institUte fellowships, scholarships, studentships, exhibitions, med- als and prizes;

(thirtytWo)saveas otherwise provided by this Act, or the St;ttute, to appoint the officers other than Kulpati, teachers and other employees of the Univer- sity, to defme their duties and the conditions of their service and to pro-

•

38 (58)

....

~ ~. ~ 24 ~ '.2005

to their execution within the framework of the budget;

(twenty)to create posts of Professor;ileader, Lecturer or other teaching

posts as may be proposed by the Academic Planning and Evalu

ation Board

Provided that no teaching post shall be created without

the·prior approval of the State Government.

( twentyone )to create administrative, ministerial and other posts with the

prior sanction of the State Government;

(t\ventytwo )to abolish.or suspend, any post of Professor, Reader, Lee-

-turer or other Teaching posts in the-University on the recommendations

of the Academic Planning and Evaluation board;

(twentytbree )to- establish, maintain and manage Colleges, Polytechnics, teaching

~ Departments, institutions of research of specialised studies, 13.boratcries,

libraries, museums and hostels;

(twentyfour)to recognise hostels and to provide housing acco~odation for

teachers of the University; ,-

(twentyfive )to arrange for and direct the inspection ofaffiliated college, recognised_

--------- ~institutions, Polytechnics and hostels and to issue instructions for

ma_~taining their efficiency and for ensuring proper conditions of

,._.._,_.._._. __ employment for members of their staff, and p'ayment of salaries and, in

;:-,'! ~- ~-~~~-c~as~e:,o::f~disregar9 of such· instructions, t? modify on the reco~~nda-_ _ ~ons of the Academic Cmmcil, the conditions of affiliation or recognition ,

or taking sucb' other steps as it deems necessary and pro_per in that

behalf;

six to prepare a College code laying down therein the"terms and condi-

tions-of affiliation of colleges and Polytechnics;

(twentyseven)to call for reports, returns and_other information from affiliated

colleges, recognised institutions or polytechnics or hostels;

(twentyeight)to supervise, and control the admission in institution and hostel,

conduct and discipline of the students and to make arrangements for

promoting their health and general welfare;

( twentynine )to recomm~nd to the Kuladhipati lhe conferment of honorary de-

gree and acaderhic distinctions ill the manner prescribed by the Statute;

· (thirty) to confer or withdraw degrees, diplomas, certificates and other

academic distinctions in the manner prescribed by the Statute;

(thirtybhe )to institute fellowships, scholarships, studentships, exhibitions, med-

als arid p~es;

(thirtytwo )save.as otherwise provided by this Act, or the Statute, to appoint the ' • I

officers otherthanKulpati, teachers and other employees of the Univer-

sity, to define their duties and the conditions of their service and to pro-

- l..

•.

►

% to their execution within the framework of the budget; (twenty)to create posts of Professor; Reader, Lecturer or other teaching posts as may be proposed by the Academic Flaming and Evalu ation Board Provided that no teaching post shall be created without the prior approval of the State Government. (twentyone)to create administrative, ministerial and other posts with the prior sanction of the State Government; (twentytwoﬁo abolish or suspend, any post of Professor, Reader, Leer turer or other Teaching posts in the University on the recommendations of the Academic Planning and Evaluation board; I (twentythree)t0' establish, maintain and manage Colleges, Polytechnics, teaching lDepartments, institutions of research of specialised stumes, laboratories, libraries, museums and hostels; (twenty'fouﬂto recognise hostels and to provide housing accommodation for teachers oftheTvaersity; , (twentyﬁve)to arrange for and direct the inspection of aﬁihated college, recognised institutions, Polytechnics and hostels and to issue instructions for maintaining their efficiency and for ensuring proper conditions of ‘ employment for members of their staff, and payment of salaries and in case of disregard of such instructions, to modify on the recommenda- tions of the Academic Council, the conditions of afﬁliation or rechﬁtron 7 or taking such' other steps as it deems necessary and proper in that . behalf; " (twenty'sixﬁo prepare a College code laying down therein the terms and condi- tions of afﬁliation of colleges and Polytechnics; (twentyseven)to call for reports, returns and other information from afﬁliated colleges, recognised institutions or polytechnics or hostels; (Mentyeightlto supervise. and control the admission ininstitution and hostel, conduct and discipline of the students and to make arrangements for promoting their health and general welfare; (twentynine)to recommend to the Kuladhipati the confennent of honorary de— gree and academic distinctions in the manner prescribedhy the Statute; (thirty) to confer or withdraw degrees, diplomas, certiﬁcates and other academic distinctions in the manner prescribed by the Statute; (tkurty‘oneﬁo mstitute fellowships scholarships, studentships, exhibitions, med- als and prizes, (thirtytwo)save.as otherwise provided by this Act, or the Statute, to appoint the oﬁicers other than Kulpati, teachers and other employees of the Univer- sity, to deﬁne their duties and the conditions of their service and to pro-

/ mf'rwn, uom, ~ 24 "f'l'ffi 2005 38 (59)

vide for the filling up of temporary vacancies;

Member

Chairman Member

, Member \ '. \..

(1)

(thirtythree)to regulate and enforce discipline among members of the teaching, administrative and ministerial staff of the University in accordance \vith the Statute and Ordinance;

(thirtyfour )to recognise a member of the staff of an affiliated or recognised insti- Mion as a teacher bfthe University and withdraw such recognition;

(thirtyfive)to fix remuneration of examiners and to arrange for the conduct of and for publishing the results of the University examinations and ofuertests;

(thirty;;ix)tocancel examinations in the event of malpractices, partially <irwholly, and to take action against any persons or group of persons or institutions found guilty of such malpractices, including rustication of students;

(thirtyseven)to take disciplinary action against students enrolled in the University~ inCludingcandidates for any examination .

(thirtyeight)totake disciplinaryactionagainst staff;persons appointedas invigilators,. , .examiners etc; who are indisciplined.

(thirtynine)to fix demand and receive such fees and other charges as may be prescribed by the Ordinance; ..

(fourty) to make, amend arid cancel Ordinance; (fourtyone)to accept, reject or return to the Academic CounCil for consider- . ~atio;;, but not to amend, Regclation framed by the Academic Council; , ' (fo~9)!0.~nterWn, adjudic,ate upon and, if deemed fit, to redress grjev- __. .

ances of the employees and the students; (fourtythree )to exercise such other powers and perform such other duties as

may be conferred or Imposed on it by or under this Act; ~----

(fourtyfour)fo exercisean powers of the University not othenvise provided for in this Act or the Statute and all other powers which are requisite to give effect to the provisions of this Act or the Statute; ,

(fourtyfive )to delegate by Regulation any ofits powers to Kulpati, Registrar or . such other officer of the University o~a Committe-e arroint"rJ hy it as jt may deem fit

Kulpati shall constitute a Finance Committee for the University consist- ing of the following members, namely:- (one) Kulpati;, (two) Two Financial Experts to be nominated by

the Kuladhipati; (three) Finance officer of the University;. (four) Secretary, Department of

Technical Education; (five) Secretary, Department ofFin~ce

Finance Committee 24.

. ,

.. - .

•

. ' -

I -.

- J

: -~ , - A ,,

} - -

Finance Committee 24.

~ ~. ~ 24 -~ 2005 38 (59)

vide for the filling up of temporary vacancies;

(thirtythree )to regulate and enforce discipline among members of the teaching, administrative and ministerial staff of the University in accordance with the Statute and Ordinance;

(tbirtyfour)to recognise a member of the staff of an affiliated or recognised insti-- . tut.ion as a teacher bf the University and withdraw such recognition;

_ (thirty.five )to fix remune~tion of examiners and to-arrange for the conduct of and for publishing the results of the University examinations and other tests;

(thirty;:;ix)to cancel exammations in the event of malpractices, partialJy or wholly, and to take action against any persons or group of persons or institutions found gwlty of such malpractices, including rustication of students;

(thirty~ven)to take disciplinary action ·against students enrolled in the University including candidates for any examination. . .

(thirtyeight)to take disciplinary action against staff, persons appointed as invigilators, . . . examiners· etc; who.are indisciplined.

(thirtynine)to fix demand and receive such.fees and other charges as may be prescribed by the Ordinance;

(fmrrty) to make, amend arid cancel Ordinance; (fourtyone )to accept, reject or return to the Academic Council for consider- , --a tioo, but not t~ amend, Regulation framed by the Academic Council;

I '

(fo~_o )}o ~nte~ adjudic_ate ~pon and, if deemed· fit, to redress grie~v~- .,;_== ances of the employees and the students;

(fourtytbree )to exercise such other powers and perform such other duties as may be conferred or nnposed on it by or under this Act;

(fourtyf our )to· exercise ·all powers of the University not otherwise provide.d for in this Act or ~e Statute and all other powers which are requisite to give effectto the provisions of this Act orthe Statute; '

-. (fourtyfive )to delegate by Regulation any ofits powers to Kulpati, Registrar or

(1)

. ,

· such other officer of the University or a Committee appointe:n hy it ~s · t maydeemfit

Kulpati shall constitute a Finance Committee for~e University consist- ing of the following members, namely:- ( one) Kulpati; ·. Chairman (two) Two Financial Experts to be nominated by Member

the Kuladhipati;

(three) Fmanceofficerofthe University; . Member (four) Secretary, Department of

Technical Education;

(five) Secretary, Department ofFina11ce

~ Member \ · .. \._

Member

Finance Committee 24. artisan trams, ﬁnite 24 waft 2005 38 (59) vide for the ﬁlling up of temporary vacancies; (thirtythree)to regulate and enforce discipline among members of the teaching, adminis’u'ative and ministerial staff of the University in accordance with the Statute and Ordinance; (thirtyfour)to recognise a member of the staﬁ" of an afﬁliated or recognised insti- tution as a teacher 'o'fthe University and withdraw such recognition; (thirtyﬁve)to ﬁx remuneration of examiners and toarrange for the conduct of and for publishing the results of the University examinations and other tests; (thirtysix)to cancel examinations in the event of malpractices, partially or wholly, ' andto take action against any persons or group of persons or institutions found guilty of such malpractices, including rusticatjon of students; . (thirtyseven)to take disciplinary action against students enrolled in the University including candidates for any examination (ﬂiirtyeightﬁo take disciplinary action against staff, persons appointed as invigilators, examiners etc; who areindisciplined. (thirtynine)to ﬁx demand and receive such fees and other charges as may be ' prescribed by the Ordinance; ' (fourty) to make, amend and cancel Ordinance; (fourtyone)to accept, reject Or return to the Academic Council for consider- /"”'”ati’oh, but not to amend, Regulation framed by the Academic Council; (fours/two)? entertain, adjudicate upon and, if deemed ﬁt, to redress grieve , , , - ances of the employees and the students; (fourtythree)to exercise such other powers and perform such other duties as Y may be conferred or imposed on it by or under this Act; (fourtyfour)to exercise all powers of the University not otherwise provided for in this Act or the Statute and all other powers which are requisite to give effect to the provisions of ﬁns Act or the Statute; \ . (fourtyﬁve)to delegate by' Regulation any of its powers to Kulpati, Registrar or such other ofﬁcer of the University or a Committee appointed by 1‘1 as it may deem ﬁt (1) Kulpati shall constitute aFinance Committee for the University consist- ing of the following members, namely:- (one) Kulpati; '. - -, V Chairman (two) Two Financial Experts to be nominated by Member the Kuladhipati; ' (three) Finance ofﬁcer of the University; _ ' Member (four) Secretary, Department of ’\ Member Technical Education; ’ . \ (ﬁve) Secretary, Department ofFinance - Member

38 (60) ~ ~, fu::ITq; 24 0R'ltt 2005

(six) Registrar ; Member Secretary

> •• -

. ,

" '

Member

Chairman

.Member 'Secretary

\ '. ,

. '

The finance Committee shall control the finances of the University.

Subject to the provisions of this Act and the Statute, Ordinance and

Regulation made thereunder, the Finance Committee shall exercise the powers and perform the functions as under:-

(a) to review the Income and expenditure of the University;

(b) to prepare the annual financial estimate of the University before

the commencement of the financial year and place it before the Executive Council for approval and to advise amendment therein from time to time;

to get the annuaJ accotmts and the annual audit of the University completed in time and, in the light of the report, order appropri- ate directions;

Three members shall form the quorum out of which presence ofKulpati

and one member either from clause (four) or (five) of sub-section (I) shall be essential,

The Academic Council shall be the academic body of the University

consisting of the following members, namely:-

(one) Kulpari; -, ~_. - ----- ,

(two) Kuladbisacbiv;

(three) Director Technical Education, Chhattisgarh;

(four) Chairman, Chhattisgarh Board of Secondary .Education;

(five) Dean of Faculties;

(six) Chairman ofBoard of Studies;

(seven) Heads of the Departments of the University;

(eight) Four Pnncipals,two frOln affiliated Colleges Member

and two from affiliated Polytechnics to be . nominated by Kulpati, by rotation, according

to seniority;

(nine) Two Professors from affiliated colleges of the Member

University to be nominated by Kulpati, by.. . , rotation, according to seniority; \

(ten) Two Readers frorri the U~versity Teaching

Departments amongst whom one shall be . a lady teacher norninatedby Kulpati, by

rotation, ateordingto seniority; (eleven)Registrar of the University .

,(c) •. .

(4)

(1)

(2) . /

1(3) £. " . '

25,Academic Council

38 (60)

· Academic Council 25.

~ ~, ~ 24 ~ 2005

(six) Registrar ;

✓ '.

✓

Member

Secretary

(2) . The finance Committee shall control the finances of the University . . I

/(3) { .· Subject to the provisions of this Act and the Statute, Ordinance and ~ . ----

Regulation made thereunder', the Finance Committee shall exercise the

powers and perform the function<:: as under :-

(a) . to review the Income and expenditure of the University;

(b) to prepare the annual financial estimate of the University before

the commencement of the financial year and place it before the

Executive Council for approval and to advise amendment therein

,(c)

from time to time;

to get the annual accounts and the a,..:..,nual audit of the University ·

completed in time and, in the hght of the report, order appropri-

ate directions;

( 4) Three members ~ form the quorum.ou:Lof which presence ofKulpati · and one member either from clause (four) or (five) of sub-section (1)

shall be essential.

(1) TJ:ie Academic Council shall be the academic body of the University

consisting of the following members, namely:-

( one) Kulpati.; . ~~-~ ... ----

(two) Kuladhisachiv;

(three) Director Technical Education, Chhattisgarh;

(four) Chairman, Chhattisgarh Board of Secondary

Education;

. (:five) Deap ofFaculties;

(six) Chainnan of Board of Studies; (seven) Heads ofthe·Departrnents.of the University;

( eight) Four Principals; two from affiliated Co1leges

and two from affiliated Polytechnics to be

(nine)

(ten)

. nominated by Kulpati, by rotation, according

to seniority;

Two Professors from affiliated colleges of.the

University to be nominated by Kulpati, by . . ' rotation, according to seniority; \

Tws, Readers _from the U¢versity Teaching

Departments amongst whom one shall 9e

, alady ;teachernominated·byKulpati, by

Chairman

Member

=- Member

rotation, accordingto seniority;

( eleven)Registrar of the University. ,_ ·, l . Member /-

"Secretary

. . ~

. ' . ..

38 (60) Academic Council 25. Minimum, Eats: 24 watt 2005 (six) Registrar; . Member Secretary 1 : i (2) /. The ﬁnance Committee shall control the ﬁnances of the University. 41(3) g; Subject to the provisions of this Act and the Statute, Ordinance and Regulation made thereunder, the Finance Committee shall exercise the powers and perform the functions as under :— (a) to review the Income and expenditure of the University; (b) to prepare the annual ﬁnancial estimate of the University before > the commencement of the ﬁnancial year and place it before the Executive Council for approval and to advise amendment therein , from time to time; I (c) to get the annual accounts and the annual audit 01 the University * completed in time and, m the light of the report1 order appropri- ate directions; (4) Three members shall form the quorum out ofwhl ch presence of Kulpatr and one member either from clause (four) or (ﬁve) of sub- section (1) shall be essential. V (l) The Academic Council shall be the academic body of the University consisting of the following members, namely :— (one) Kulpati; Chairman (two) Ktiladhisachiv- Member " (three) Director Technical Education, Chhattisgam; Member (four) Chairman, Chhattisgarh Board of secondary Member Education; , (ﬁve) Dean of Faculties; ' . Member (six) Chairman ofBoard ofStudies; Membe’r' - (seven) Heads of the Departments of the University; Member (eight) Four Principals, two from afﬁliated Colleges Member and two from afﬁliated Polytechnics to be nominated by Kulpati, by rotation, according to seniority; (nine) Two Professors from aﬂiliated colleges of the Member University to be nominated by Kulpati, by. rotation, according to seniority; \ (ten) Two Readers from the University Teaching Member - Departments amongst whom one shall be i a lady teacher norninated‘by Kulpati, by rotation, accordingto seniority; _ \ ’ , (eleven)Registrar of the University. l . Member i ii ' ‘Secretary

~ ml1lil, ft.riq; 24 ~ 2005 38 (61)

(2)-

(3)

. ) -I

-1.. ~

•• (4).1

,:l

..' J

)

-' )

)

. ).

. .-

- J

•.',

Powers and duties 26 ofAcademic Conncil

.._---- -...--

(1)

(2)

One-third of the members of the Academic Council shall form the. . . quorum; .

The Academic Council shall have the power to co-opt, as members, two persons having special knowledge or experience in the field of any

particular business which may come before the Council for consider-

ation. The members so co-opted shall have all the rights of the members

of the Council in r~gard to the transaction of the business in relation to which they may be co-opted .

All the members of the Academic Council other than ex-officio mem-

bers and members referred to in sub-section (3) sliall hold office for a term of three years.

The Academic Council shall in addition to all other powers vested in it 'by this Act., the Statute and the Ordinance have the following powers. . . and perform the following duties, namely. :_

(one) to exercise general supervision over the academic policies of the University and to give direction regarding methods of instruc- tion, co-opemtive teaching among colleges and polytechnics maintained by or admitted to the privileges of the University, valuation of research or improvements in academic standards;

(two) . to consider matters of general academic interest either on its own initiative or on _areferencehy a faculty or the Exe~utive Council and to take appropriate action thereon;

(three) (a) to make proposals for allocation of dePartments to the Board of studies;

(b) " to assign fellows and its OVvTI members to the faculty; (four) to make proposals to institute fellowships, scholarships,

studentships, exhibitions, medals and prizes and to make rules for their award. , .

;( .Give) to consider the application for admission ofan educational insti-

'./

. Provided that no such application shall be considertid unless the institution has been approved by the All India Council

, - for 'Technical Education and the State Government

(six) to prescribe qualifications forrecognition of persons as teachers of the University and to accord such recognition;

(seven) to make arrangement for the conduct of examinations and to appoint result cornmittees or other persons or both, as it thinks fit, to prepare the result of examinations and report sllch result to the Executive Council for publication;

(eight) to recognise persons eminent in any subject ~ogmde research in that subject;

The Academic Council may appoint a standing committee from amongst

. )

' -

-2

- )

)

- _)

)

- _) . - - I'

.;, --

- _-.:}·

) - ' _},

)

Powers and duties of Academic Council

(2).--

(3)

(4)

38 (61)

One-third of the members of the Academic Council shall form the ,. quorum; ·

The Academic Council shall have the power to co-opt, as members, two persons having-special knowledge or experience in the field of any" particular business which may come before the Council for consider- ation. The members so co.,-opted shall have all the rights of the members . . . . of the Council in regard to the transacJion of the business in relation to which they may be co-opted. All the in embers of the Academic Council other than ex-officio mem- ber~ andmer;nbers referred to in sub-section (3) shall hold office for a term of three years.

( 1) The Academic Council shall in addition to all other powers vested in it _ -

(2)

1by this Act. , the Statute and the Ordinance have the following powers ~ . .

and perform the following duties, namely. :- (one) · to exercise general su~ion over the academic policies of the

University and to gi".e directionregarcling methods of instruc- tion, co-operative teaching among colleges and polytechnics maintained by or admitted to the privileges of the University, valuation of research or improvements in academic standards;

(two) · to consider matters_ of general academic interest either on its own initiative or" on a reference-by a faculty or the Execu"tive . . .-- ~ Council and to take appropriate action thereon;

(three) (a) to make proposals for allocation of dep~ents to the Board of studies;

(b) (? to assign fellows and its o-wn members to the faculty; (four) to make proposals to institut~ fellowships, scholarships,

studentships, exhibitions, medals and prizes and to make rules for their award. , . ;<

· (p.ve) to cons1derthe application for admission of an educational insti-,,_.,..,,

Provided that no such application shall be considen!d unless the institution has been approved by the All India Co;111cil for Technical Education and the State Government

(six) to prescribe qualifications for recognition o~persons as teachers of the University and to accord such recognition;

(seven) to make arrangement for the conduct ·of examinations and to appoint result committees or other persons or bo~, as it thinks fit, to prepare the result of examinations and report stich result to the Executive Council for publication; . _

( eight) to recognise persons eminent in any subject ~o gtlide res~arc):i in . that subject;

The Academic Council may appoint a standing c.omrr,ittee fr(?m mnongst

n! “V, i ‘* Wmﬁmwmﬁzoos 38(61) EH. Powers and duties ofAcademic Council 26 (2% (3) (4) (1) (2) one-third of the members of the Academic Council shall ‘form the quorum; ‘ The Academic Council shall have the power to co-opt, as members, two persons havingSpecial knowledge or experience in the ﬁeld of any" particular business which may come before the Council for consider- ation The members so co-opted shall have all the rights of the members of the Council in regard to the transaction of the business In relation to which they may be 00- opted. ' All the members of the Academic Council other than exfoﬁicio mem- bers and members referred to in sub—section (3) shall hold ofﬁce for a term of three years ‘ The Academic Council shall in addition to all other powers vested in it by this Act. the Statute and the Ordinance have the following powers and perfomi the following duties namely. — (one) to exercise general supervision over the academic policies of the University and to give direction regarding methods of instruc- tion, co-operative teaching among colleges and polytechnics maintained by or admitted to the privileges of the Univérsity, valuation of research or improvements in academic standards; (two) ' to consider matters of general academic interest either on its own initiative or on a regegce by a faculty or the Executive Council and to take appropriate action thereon; (three) (a) to make proposals for allocation of departments to the ' Board of studies; I (b) y to assign fellows and its own members to the faculty; (four) to make proposals to institute fellowships, scholarships, studentships, exhibitions, medals and prizes and to make rules for their award. \ _ - (ﬁve) to consider the application for admission of an educational insti- 4~ ﬁna Tn 4.51.02": Auscw {\nyTLLlHJJU _ Provided that no such application shall be considered unless the institution has been approved by the All India Council for Technical Education and the State Govemment (six) to prescribe qualiﬁcations for recognition of persons as teachers of the University and to accord such recogtition; (seven) to make arrangement for the conduct of examinations and to appoint result committees or other persons or both, as it thinks ﬁt, to prepare tlw result of examinations and report such result to the Executive Council for publication; ’ (eight) to recognise persons eminent in any subject to ghide research in ' that subject; The Academic Council may appoint a standing committee from amongst

18 (62) mftwTo~, ~ 24 "R'ffi 2005

_I.

( -

•• - "-.,•.

(5)

(4)

(3)

27,Faculties

its members. The constitutian, powers and functians .of the said standing committee shall be determined by the Statute.

(1) , The University shall have ane'armore faculties as may be prescribed by the Statute;

,(2) f Each faculty shall cansist .of dean and such ather members and shall ,,' ,-'..:.have such pawers and perfarm such duties as may be prescribed by the

Statute; Each faculty shall have such departments as may be assigned to it by the Ordinance; Dean shall be appainted by the Kuladhipati on the recammendation of the Kulpati for a periad .oftwa years fram amangst the Professars .of the University Teaching Departments .orSchool .of Studies .orcolleges .of the said subject; • ,Provided that if there is na Prafessor in the UniversityJ:~hing Departments, .orSchouls of Studies aline said subject, d~an snall be appointed from amangst the Professars .of affiliated calleges .of the said subject; Dean shall'be the Chairman of the faculty and shall beresporc<iblefor the implementation .of the Statute, the Ordinance and the Regulatian relating to the faculty and farthe conduct and maintenance .of standards .of teaching and research;

,Board of --.----:28, - ,( I), ,There shall be a Baard of Studies far every subject .orgroup .of subjects Sfudies , ,'. far degree courses as prescribed by the Statute;

:;:.;.oo_~===;;;;,(2).-....,-Eich Board shall consist .of such petsons as inayoe prescribed by the Statute.

Powers and ,29. The Baard .of Studies shall have such pawers and ~rfarm such functions as may FunctioUsofBoard '15 db th S of Studies <'c'-" .~~~,~~ be prescn eye tatute.

, Member "Member

Academic,plan- 30, ning and evaluation Board

(1) The Academic Planning and Evaluatian Baard shall cansist .of the 1'.01. lawing members, namely:- (.one) Kulpati; (two)' KulRohiS'lC'hiv: (three) Registrar;

- (faur) (five) (six)

," .

Dean .of Faculties; Naminee of the State Planning board;- . ,Two principals of callege naminated by Kulpati;

(seven) Two reputed schalars in the_field.of " techllical educatian ~atcannected~ .

with the Universityllarninated by the State Gavernmen!;

(eight) Finance .officer.of the Universify '\

secretary Member Member

\ Member

, Member

.\' I.

:-, I 'Member

3.8 (62)

Faculties

· Board of Studies

27.

(1)

,(2) f I .-=....:~

~ ~. ~ 24 ~ 2005 ·

its members. The constitution, powers and functions of the said standing

committee shall be determined by the Statute.

·!he University shall have one" or more faculties as· may be prescribed by the Statute; . . Each faculty shall consist of dean and such other members and shall . . have such powers and perform such duties as. may be prescribed by the

Statute;

(3) E::ich faculty shall have such departments as may be assigned to it by the

Ordinance;

( 4) · Dean shall be appointed by the Kuladhipati on the recornme.p.dation of

the Kulpati for a period of two years from amongst the Professors of the University Teaching Departments or School of Studies or colleges of the

(5)

said subject;

~ · Provided that if there is no Professor in the University Teaching

Departments, or Schools of Studies of the s_aid subject , dean shall be

appointed from amongst the Professors of affiliated colleges of the said

subject;

Deanshall'bethe Chairman of the faculty and shall be responsible for the implementation of the Statute, the Ordinance and the Regulation relating

to the faculty and for the conduct and maintenance of standards of teaching

and research;

. ( 1) . . . There shall be a Board of Studies for every subject or group of subjects

. _._ for degree courses as-prescribed by the Statute; "~~~~~~;:..._-. (2f ~- -:Each Board. shall consist of such"persons as !Ilayl,e prescribed by the

Powers and 29. Functi~iis rif Board ofStudies <,;·-_. -~~---"-'-

Aca_demic,plan- 30. ning and evaluation Board

Statute. The Board of Studies shall have such powers and perform such functions as may

be prescribed by the Statute.

(1) The Academic Planning and Evaluation Board shall consist of the fol~ lowing members, namely:-

( one) Kulpati; (nvo '\ · KulRdhi~chiv: ' , (three) Registrar;

(four)

(five)

(six)

Dean ofFaculties; Nominee of ~e State Pl.anning board;

Two principa).s of college nominated

byKulpati;

, ,_(se~en} Two re_puted scholars in the field _of technical education ~ot connected

/ - with th_e University ·o.ominated by the State Government;

. . , ( eight) Finance officer of the Universify .

Chairman

. Member

Member

secretary

Member

Member \ Member

Member

.\' / . - -. t

"-Member

• l'

,r --

as (62) Wow, this? 24 Wu 2005 Faculties 27. (1) \ it (2) {/ ,1 (3) (4) (5) Board of l . . 28. (1). Studies ' '(2) its members. The constitution, powers and functions of the said standing , committee shall be determined by the Statute. The University shall have one or more faculties as may be prescribed by the Statute; Each faculty shall consist of dean and such other members and shall have such powers and perform such duties as may be prescribed by the Statute; Each faculty shall have such departments as may be assigned to it by the Ordinance; Dean shall be appointed by the Kuladhipati on the recommendation of the Kulpati for aperiod of two years from amongst the Professors of the , University Teaching Departments or School of Studies or colleges of the said subject; ; Provided than if there is no Professor in the University Teaching ﬁn. «- appointed from amongst the Professors of afﬁliated colleges of the said subject; DeanshaLl bethe Chairman of Le faculty and shall berespnnsible for the implementation of the Statute, the Ordinance and the Regulation relating . to the faculty and for the conduct and maintenance of standards of teaching and research; There shall be aBoard of Studies for every subject or group of subjects . for degree courses as prescribed by the Statute; Each Board shall consist of such persoﬁsas maybe prescribed by the Statute Poweﬁ and I y ‘ 29.. The Board of Studies shall have such powers and perform such ﬁinctions asrnay Functions of Board “Studies '1 ‘ '- Academic, plan- 3 0. (l) ning and evaluation Board. . be prescribed by the Statute The Academic Planning and Evaluation Board shall consist of the fol- lowing members, namely:- (one) Kulpaii; Chairman (two) Kul adhisachiv: Member (three) Registrar, ‘ ‘ - Member secretary (four) Dean of Faculties; - . V Member (ﬁve) Nominee of the State Planning board; Member (six) Two principals of college nominated \ Member by Kulpati; .. _ (seven) Two reputed scholars in the field of ' Member technical education not connected with the University nominated by the \ ‘ I 4 State Government; ,_. ‘ l _ / (eight) Finance oﬂioer of the University \Member I ' , I

~~,~24~2005 38 (63)

(4)

J, '., .

'I .•

--'

- .,

Board to be constituted

(nine) Two representatives of Industry Member nominated by the Kuladhipati;

(2) . One-third of the members of the Board shall form quonun. (3) The term of the Academic Planning and Evaluation Board shall be three

years. The Academic Plarming and Evaluation Board shall have the following

powers and perform the following duties, namely:-

(one) to prepare the short-term and long-term plans of the University;

(two) to consider and forward to the Executive Council with its

recommendations the research projects and academic

programmes propos~d by the faculties and to bring about

inter-faculty co-ordination for taking up projects on inter faculty 1 basis;,. (three) to suggest new academic programmes for the faculties and to

do academic evaluation of affiliated col~egesand polytechnics of

the University from time to time; (four) to make proposals for the establishments of departments, . institutions of research and specialised studies, laboratories and .

museums; .

(five) . to evaluate from time to time the working of the University

Teaching Departments, and Schools of Studies; "",";;;;Il(SlX=;.;:):;a;!="lI"'o"'e;;::'v"'al£iua-~t;PeriDdicallythe progress of the plans=,"---====

31. . (1) . There shan be such other Boards in the University as may be prescribed

by the Statute, (2) --The Constitution; terms, powers and duties of the Board constituted

. under sub-section (l) shall be such as may be prescribed by the Statute,

CHAPTER-S FINANCES, ACCOUNTS AND AUDIT

.. University Fund

Object to which University Fund. may be applied

32,

33,

(1) The University shall establish a Fund to be called the University Fund. (2) '1E~following s.hallfr~lll p~ of, or be paid into, the University Fund:-

(a) any rent, contribution or grant by Central or State Government or any body 'Corporate;

(b) trusts, bequests, donations, endowments and other grants; (c) the income of the University from all sources including income

- form fees arid charges; (d) allother sums received by the University;

(3) The University Fund shall be kept in any Nationalised Bank. (I) The University Fund shall be applicable to the following objects, and in

the following order:- (one) payment of debts incurred by the University for the purpose of

-, ' ~ 1 -

·1- -

·-' ,,,

' . r

(2)

(3)

(4)

~~.~24~2005 3 8 ( 63)

(nine) Two representatives oflhdustry Member

nominated by the Kuladhipati;

- One-third of the members of the Board_ shall form quorum.

The term of the Academic Planning and Evaluation Board shall be three

years.

The Acad~mic Planning and Evaluation Board shall have the following

powers and perform the following duties, namely:-

( one) to prepare the short-term and long-term plans of the University;

(two) to consider and forward to the Executive Council with its

lo .

recommendations the research projects and academic

programmes proposed by the faculties and to bring about

inter-faculty co-ordination for taking up projects on inter faculty

basis;

(three) to suggest new academic programmes for the faculties and to

do academic evaluation of affiliated colleges and polytechnics of

the University from time to time;

_ (four) to make proposals for the establishments of departments,

- ! --~----'ins,ti_tutions of research and specialised studies, laboratories and .

--1 museums; -

' r l -· . - -~

- --)_

J - -

Board to be constituted

University Fund

Object towhlch University Fund _ may be applied

31. . (1)

(five) o evaluate from time to time the working of the University

Teaching Departments, and Schools of Studies; - __ .._ -· .. To evaluate perioilically the progress of the plans.

There shall be such other Boards in the University as may be prescribed

by-the Statute.

(2) he-~~titution,"ierms, powers and dutie~ of the Board constituted---

32. · (1)

(2)

33.

(3 )

(1)

- under sub-section _(I) shall be such as may be prescribed by the Statute.

CHAPTER-5

FINANCES, ACCOUNTS AND AUDIT

The University shall esti.blish a Fund to be called the University Fund.

· The following shall from part of, or be paid into , the University Fund:- ( a) any rent, contribution, or grant by Central or State Government

or any body corporate;

(b)

(c)

trusts, bequests, donations, endowments and other grants;

the income of the University from all sources including income

form fees arid charges;

( d) _ all other sums received by the University;

The University Fund shall be kept in any Nationalised Bank.

The Universi:tJ Fund shall_be applicable to the following objects. and in

the following o_rder :- _

(one) pa~ent cif debts incurred by the University for the purpose of

WWW, Wumhzoos 38 (63) Board to be constituted University Fund ‘ Object to which 7 University Fund may be applied 31.. 32. 33. (2) (3) (4) (1) (2) ‘ (1) (2) (3) (1) I (nine) Two representatives of Industry Member nominated by the Kuladhipati; - One-third of the members of the Board shall form quorum. The term of the Academic Planning and Evaluation Board shall be three years. I The Academic Flaming and Evaluation Board shall have the following powers and perform the following duties, namely:- (one) to prepare the short-term and long-term plans of the University; (two) to consider and forward to the Executive Councﬂ with its recommendations the research projects and academic programmes proposed by the faculties and to bring about inter—faculty co—ordination for taking up projects on inter faculty 1 ‘ basis; ‘ (three) to suggest new academic programmes for the faculties and to do academic evaluaﬁon of aﬁiliated colleges and polytechnics of . the University ﬁ‘omtime to time; ’ V . (four) to make proposals for the establishments of departments, institutions of research and specialised studies, laboratories and . museums; (ﬁve) to evaluate from time to time the working of the University MTeaching Departments, and Schools of Studies (sigh)? To evhluate periodically the progress of the plans. :7 There shall be such other Boards in the University as may be prescribed 'bythe Statute. ’ The'Constitution, terms, powers and duties of the Board constituted . . under sub-section (1) shall be such as may be prescribed by the Statute. CHAPTER— 5 FINANCES, ACCOUNTS AND AUDIT The University shall establish a Fund to be called the University Fund. The following shall from part of, or be paid into, the University Fund:- (a) any rent, contribution or grant by Central or State Government or any body corporate; (b) trusts, bequests, donations, endowments and other grants; (c) the income of the University from all sources including income form fees and charges; (d) all other sums received by the University; The University Fund shall be kept in any Nationalised Bank. The University Fund shall be applicable to the following objects, and in the following order: - (one) payment of debts incurred by the University for the purpose of

38 (64) . ~~,~24~2005

this Act and Statute, the Ordinance and Regulation made there- under;

(twO) upkeep of Colleges, teaching departments, SC300lsof Studies established by the university, residences and hostels;

(three) payment of the cQstof audit of the University fund; (four) expenses of any SUItor proceedings to which University is a

party; (five) payment of salaries and allowances of the officers and

employees of the University, members of the teaching staffand the establishment employed in the colleges maintained by the University for and in furtherance of the purposes of thisAct, and the Statute, the Or-din::mce ~'1dRegu.lati~r..made thereu.'1der and to the payment of any Provident Fund Contributions, gratuity and other benefits to any such officers and employees, members

. .

•••

Annual Reports 34.

(six) payment of the travelling and other allowances of the members ....'--ofthe Executive Council, the Academic Council and anyother--

authorities of the Vniversity or the members of any Committee ~rBoard conStitUtedby any of the authorities of theUniversity in

.""",l:U>;:_""U~anceof ~y provision of this Act, and the Statute,Ordi=;;;;== •• nance and Regulation made thereunder;

(seven) paymentoffellowships, scholarships, studentships and other ____ awards to students._

(eight) payment of any expenses incurred by the University in carrying out the provisions of this Act, and the Statute, Ordinance and

Regulation made thereunder; (nine) payment of any other expenses not specified in any of the

preceding clauses declared by the Executive Councii to be the

expenses for the purposes of the University. (2) -No expenditure shall be incurred by the University in excess of the limits

fortota! recurring expenditure and total non-recurring expenditure for the year fixed by the Executive Council without the previous approval of

the Executive Council. (3) No expenditure other than that provided for in the budget shall be -

incurred by the University without the previous approval of the Execu-

tive Council.. The annual report of the University shall be prepared unde~the direction of the . Executive Council and shall be submitted to the Executive CoUncilon or before .. such date as may be prescribed by the Statute and shall be considered by the

38 (64) .. ·

. ·.-'

Annual Reports 34.

.. ,

~ ~, ~ 24 ~ -2005

this Act and Statute, the Ordinance and Regulation made there-

under;

(two) upkeep of Colleges, teaching departments, Sc:1ools of Stuclies

established by the university, residences and hostels;

(three) payment of the cqst of audit of the University fund;

(four) expenses. of any suft or proceedings to which University is a

party;

(:five) payment of salaries and allowances of the officers and

employees of the University, members of the teaching staff and

the establishment employed in the colleges maintained by the

University for and in furtherance of the purposes of this Act, and

the Stati,te ft,P. Or- rlm' ,,....,,..,,. ,, ,...,.t p e,:n1lat,;,.-,.., rr, -, rlp tt1Pre11nrler <>nd 1. ....... 1. ' L- .L,._. ..l..'-"--1...&.....,_,..... .L.~..._..._ b.....,,_ ..... '--'..t..l. ............. .__..__ ~_,..._ _,., ,_ _ ~J. .

. .).. to the payment of any Provident Fund Contributions, gratuity

and oilier benefits to any such officers and employees, members

Of+1.-,.,+o ,.,,.,1.-lli·._;... st".!+ ~-+l..e-e-1--o-s ,.,+ ~,,.,i_ 0 st"l-..li' nl..~o,-,t• U.l.C U . .iQ.\..,l. ll:, l.a.l..l. Vl Ul ill lllU\,.;1 '\.JJ..~U~il "-' WU ..JJ....u..U.\.JJ.J.L'

(six) payment of the travelling and other allowances ofthemembers

f1he Executive Council, the Academic Council and any other·---

authorities of the l,!niversity or the members of any Committee

or Board coIIBtituted by any of the authorities of the University in . -

•• ..

ttt~~~~llISllartce.of any provision of this Act, and-the Statute., Drm-~~~~::--.

(2)

nance and Regulation made thereunder;

(seven) payment of fellowships, scholarships, studentships and other

__ -'-4.<,filds to students.

( eight) payment of any expenses incurred by the University in carrying

out the provisions of this Act, and the Statute, Ordinance and

Regulation made thereunder;

(nine) payment of any other expenses not specified in any of the

preceding clauses declared by the Executive Council to be the

expenses for the purposes of the University.

No expenditure shall be incurred by the University in excess o°fthe limits

for total recurring expenditure and total non-recurring expenditure for

the year fixed by the Executive Council without the previous approval of

the Executive Council.

(3) No expenditure-·other than-that provided for in the budget shall be

incurred by the University without the previous approval of the Execu-

tive Council.-

The annual report of the University shall be prepared unde~ the directi_on of the

Executive Council and shall be submitted to the Executive Council on or before . .

· · such date as may be prescribed by the Statute and shall be coosidered by the

as (64) H Ethan-em, W24 memos this Act and Statute, the Ordinance and Regulation made there— under; (two) upkeep of Colleges, teaching departments, Schools of Studies ‘ 1 established by the university, residences and hostels; (three) payment of the cost of audit of the University fund; (four) expenses of any suit or proceedings to which University is a party; ' (ﬁve) payment of salaries and allowances of the ofﬁcers and . employees of the University, members of the teaching staff and I , i b- the establishment employed in the colleges maintained by the University for and in furtherance of the purposes of this Act, and the Statute, the 0rd?" MW. ma D omvlaﬁnn min/in +Br>r5mder and “MAUI! cure. .cubw .‘cu rum.» u...“ .b to the payment of any ProvidentFund Contributions, gratuity and other—beneﬁts to any such ofﬁcers and employees, members of the teaching stat‘l~ or the members ofsuch establishment; (six) payment of the travelling and other allowances of the members " “of the Executive Council, the Academic Council and any other , , "authorities of the University or the members of any Committee or Board consonrted by any of the authorities of the University in~ I ' “3:5? ,2 ' , ' 2 Li'siﬁtiptu’suance-of any provision of this Act, and-the Statute,Qrdi—;,;gea;:; ,, nance and Regulation made thereunder; (seven) payment of fellowships, scholarships, studentships and other 7 .A_, r ,, , _ ' ~ «M , awards to students. .,, ‘rr _ w, ' (eight) payment of any expenses incurred by the University in carrying , out the provisions of this Act, and the Statute, Ordinance and . ‘ Regulation made thereunder; , ‘ (nine) payment of any other expenses not speciﬁed in any of the preceding clauses declared by the Executive Council to be the expenses for the purposes of the University. ’ V i (2) No expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and total non-recurring expenditure for the year ﬁxed bythe Executive Council without the previous approval of the Executive Council. (3) No expenditure other than that provided for in the budget shall be incurred by the University without the previous approval of the Execu- tive Council.- I Annual Reports 34. The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Executive Co’uncil on or before ' such date as may be prescribed by the Statute and shall be considered by the

~ ~, ft-;iq; 24 0f1ilfT 2005 38 (65)

I-, i .

,. ,-

Audit of Account 35.

"Executive Council at its annual meeting. The Executive Council may pass

resolution thereon and communicate the same to the Kuladhipati

The University shall, thereafter send a copy of the annual report to the

State Government and the State Government shall, cause the sanle to be laid on

the table of the State Legislative Assembly regularly.

(I) The Accounts of the University shall be audited at least once in every

"year at intervals of not more than fifteen months by the examiner oflocal fund accounts of the State.

(?) The copy of the audited "accountslogether with the audit report shall be

submitted by ~ Executive Council to the State Government and the

same shall be laid on the table of the Legislative Assembly.

CHAPTER-6• STATUTE, ORDINANCE Al\'D REGULATION

Statute

) - ".

- .I.•

36. Subjectto the provisions of this Act and the rules made thereunder the Statute

may provide for all or any of the following matters, namely;

(one). the constitution, powers and duties of such bodies as maybe deemed

necessary to constitute from time to time;

"(two) "the manner of election or appointment and the term of officers or the

,~.•••_~;.m;;;;;;I0Zl;;;,;;=m;;•.••••_~m.;;;.;l;;'" members of the bodies in section(2) including the continuance in the of-

fice of the first members, and filling of the vacancies ofmembers and all

other matters relating to those bodies;

------~---~ (three) emoluments and other terms and conditions of service of Kulpati, his "

powers and duties;

(four) the term of office, conditions of Service and emoluments ofKuladhi

Sachiv and his powers and duties;

(five) powers and duties of Registrar and other officers and employees of the

University and the conditions of their service;

(six) to make provision for pension, provident fund, establishment of

insurance scheme, gratuity and other benefits for the employees of the

University;

(seven) holding of convocation to collfer degrees;

(eight) conferment ofhonorary degrees;

"-(nine) withdrawal of degrees, diplomas, certificates and other academic

distinctions;

(ten) establishment and abolition of faculties, hostels, teaching departments,

schools of studies, Colleges and Polytechnics maintained by the

University; ,

. I

•

I .

r .j -

' . y •

- ,·

'·

) - ·_

Audit of Account 35.

Statute 36.

~ ~. ft-ri<li 24 ~ 2005 38 (65)

' -Executive Cciuncil at its annual meeting. The Executive Council may pass

resolution thereon and communicate the same to the Kuladhipati

Tue University shall, thereafter send a copy of the annual report to the

State Government and the State Government shall, cause the same to be laid on

the table of the St.ate Legislative Assembly regularly.

(1) The Accounts of the University shall be audited at least once in every

year at intervals of not more than fifteen months by the examiner oflocal

fund accounts of the State. ·

q) The copy __ of the audited ·accounts together with the audit report shall be . .

submitted bythe Executive Council to the St.ate Government and the same sl_ia.11 be laid on the table of the Legislative Assembly.

CHAPTER-6

STATUTE, ORDINANCE AND REGULATION

Subject to the provisions of this Act and the rules made thereunder the Statute . . may provide for all or any of the following matters, namely; ·

(one) , the c9nstitution., powers and duties of such bodies as may be deemed

necessary to constitute from time to time;

. (two) . the manner of election or appointment and·the term of officers or the

- members of the bodies in:section(2}:induding the continuance in the of-

fice of the first members, and-filling of the vacancies of members and all

other matters relating to those bodies;

·--------=---- ---1 three) emoluments and otherlerms .and.conditions .of service of .Kulpati, his

powers and duties;

(four) the term of o:ffice, conditions of Service and emoluments ofKuladhi

Sachiv and his p(?wers and duties;

(five) powers and duties of Registrar and other officers and employees of the

University and the conditions of their service;

(six) to make . provision for pension, provident fund, establishment of

-insurance s~heme, gratuity and other benefits for the employees of the

University,

(seven) holding of convocation to confer degrees;

( eight) conferment ofbonorary degrees; ·

(nine) withdrawal of degrees, diplomas, certificates· and other academic

distinctions;

(ten) establishment and.abolition of faculties, hostels, teaching departments, . .

.schools of studies, Colleges and Polytechnics maintained by the

University,

. mam, mumaﬁzoos 38 (65) Audit of Account Statute 35. 36. Executive Council at its annual meeting. The Executive Council may pass resolution thereOn and communicate the same to the Kuladhipati The University shall, thereafter send a copy of the annual report to the State Government and the State Government shall, cause the same to be laid on the table of the State Legislative Assembly regularly. (1) The Accounts of the University shall be audited at least once in every . year at intervals of not more than ﬁfteen months by the examiner of local ﬁind accounts of the State. I (2) The copy of the audited accounts together with the audit report shall be submitted by the Executive Council to the State Government and the same shall be laid on the table of the Legislative Assembly. L CHAPTER— 6 STATUTE, ORDINANCE AND REGULATION Subject to the provisions of this Act and the rules made thereunder the Statute may provide for all or any of the following matters , namely ; ' (one) the constitution, powers and duties of such bodies as may be deemed necessary to constitute from time to time; (two) the manner of election or appointment and the term of ofﬁcers or the members of the bodies in sectiona) including the continuance in the of- ﬁce of the ﬁrst members, and ﬁlling of the vacancies of members and all other matters relating to those bodies; , (three) emoluments and other terms and conditions of service of Kulpati, his powers and duties; (four) the term of office, conditions of Service and emoluments of Kuladhi Sachiv and his powers and duties; (ﬁve) powers and duties of Registrar and other ofﬁcers and employees of the University and the conditions of their service; (six) to make provision for pension, provident fund, establishment of insurance scheme, gratuity and other beneﬁts for the employees of the University, ’ (seven) holding of convocati on to confer degrees; (eight) conferrnent ofhonorary degrees; (nine) withdrawal of degrees, diplomas, certiﬁcates and Iother academic distinctions; > (ten) establishment and abolition of faculties, hostels, teaching departments, , , schools of studies, Colleges and Polytechnics maintained by the University, \

38 (66) ~ tF'm, ~ 24 ~ 2005

(eleven)conditions under which Colleges may be admitted to the privileges of the University and withdrawal of such privileges;

(twelve )extent of the autonomy which the teaching departments of the Univer- sity, school of studies or Colleges or Polytechnics may have and the matters in relation to which such autonomy may be exercised;

(thirteen)qualifications of Professors, Readers, Lecturers and other teachers in affiliated Colleges and recognised institutions;

(fourteen)administration of endoWments, and the institution offellowships, scholarships, studentships, exhibitions, bursaries,medals, prizes andother awards;

. t . ~

•

(5)

.(4)

,.,

Statute how made

(fifteen)emoluments and terms and conditions of service for the benefits of officers and teachers of the university payable from the university fund;

. (sixteeJi)mode of determining seniority for the purpose of this Act; (seventeen)maintenance of a register of registered graduates;. (eighteen)establishment and constitution ofBureau foqJUblications, and; (ninteen)all other matters which, by this Act, are to be provided for by Statute;

37. (l) The first Statute with regard to matters set out in Section 36 shall be made by the State Government ancfa-cOpythereof shall be laid on the table of the Legislative Assembly. __

(2) The Executive Council may, from time to time make new or additional - -- "~._--;:;;:;;;-lI!l'!m!l__ """,,,,.'=- Statute and may amend or repeal the Statute in the marmer hereinafter

provided; . (3) The Academic Council may proposeto the Executive Council the draft

of any new Statute or amendmentof any existing Statute to be passedby the Executive Council and such draft shall be considered by the Execu- tive CQ)IDcilat its next meeting;

Provided the Academic Council shall not propose the draft of any Statute or of any amendment of a Statute affecting the status, power

. .. r •. .' r' Y T' • ." I Of culwtlluUUll 01 any ..:!U~wlg.::.~L.lonty 0 .. In(: L~ll~-":::::S:l.tyUlJ.~jJSUi:;l2.~

thority has been given an opportunity to express its opinion upon the proposal and any opinion so expressed shall be considered by the Ex- . ecutive Council. The Executive council may approve any such draft asis referred to in sub-section (3) and passthe Statute or rej ect it or return it to the Aca- demic Council for reconsideration, either in whole or in part, or suggest _._~- -~ --- ----.-. -~-

any amendment. Any member of the Executive Council may propose to the Executive Council the draft of any new Statute or amendment to existing statute and the Executive Council may either accept orreje'ct the proposal ifit relates to a rruAtternotfalling within tIi.epurview of the Academic Coun-. ,

38 (66)

Statute bow made 37.

~ ~. ~ 24 ~ 2005

( eleven)conditions under which Colleges may be admitted to the privileges of the

University and withdrawal of such privileges;

(tvvelve )extent of the autonomy which the teaching departments of the Univer-

sity, school of studies or Colleges or Polytechnics may have and the

matters in relation to which such autonomy may be exercised;

(tbirteen)qualifications of.Professors, Readers, Lecturers and other teachers in

affiliated Colleges and recognised.institutions;

· (fourteen)adrninistration of endowments, and the institution of fellowships,

scholarships, studentships, exhibitions, bursaries, medals, priz.es and other

awards;

(fifteen) emoluments and terms and conditions of service for the benefits of

officers and teachers of the university payable from the_ university fund;

· ( sixtee4)mode of dete~ seniority for the purpose of this Act;

(seventeen)maintenance of a register of registered graduates; ·

( eighteen)establishment and constitution of Bureau for :publications, and;

(ninteen)all other matters which, by this Act, are to be provided for by Statute;

(1) The first Statute with regard to matters set out in Section 36 shall be

made by the State Government and q. copy thereof shall be laid on the

table of th.e Legislative Assembly.

(2) The Executive Council. may, from time to time make n~w or additional

-~-,..i ~~~a~~~~~_:_:- . ~-~-~Statute and may amend errepeal'fue Statute in the manner hereinafter provided;

(3) The Academic Council may proposeto the Executive Council the draft

of any new Statute or amendm~ntof any_~xistipg Statute to be passed by

the Executive Council and such draft shall be considered by the Execu-

tive Co;m.cil at its next meeting;

. Provided the Academic Council shall not propose the draft of

any Statute or of any amendment of a Statute affecting the status3 power

· or cunstitu li.ua of any .;~Ling a.u.lb.ority of the "L1:.u ~-ci~it) w1~l such au

thority has been_given an opportunity to express its opinion upon the

proposal and any opinion so expressed shall be considered by the Ex- ·

ecutive Council .

. ( 4) The Executive council may _approve any such draft as_is referred to in

sub-section (3) and pass the Statute or reject it or return itto the Aca-

demic Council forteconsideration, either in whole or in part, or suggest " - -

any amendment.

(5) Any member of the Executive Council may propose to the Executive

Council the draft of any.new Statute or amendment to existing statute

and the Executive Council may either accept or reject the proposal ifit

relates to a mtJltter not falling within the purview of the A_,cademic Coun-

" t . \.

" '

•

3a (66) eaten-em, Farm 24 man 2005 Statute how made 37. (eleven)conditions under which Colleges may be admitted to the privileges of the University and withdrawal of such privileges; (twelve)extent of the autonomy which the teaching departments of the Univer- sity, school of studies or Colleges or Polytechnics may have and the matters in relation to which such autonomy may be exercised; (thirteen)qualiﬁcations ofProfessors, Readers, Lecturers and other teachers in afﬁliated Colleges and recognised institutions; (fourteen)administration of endowments, and the institution of fellowships, V scholarships, studentships, exhibitions, bursaries, medals, prizes and other awards; I (ﬁﬁeen) emoluments and terms and conditions of service for the beneﬁts of ofﬁcers and teachers of the university payable from the university fund; (sixteer'prnode of determining seniority for the purpose of this Act; (seventeen)maintenance of aregister of registered graduates; (eighteen)establishment and constitution of Bureau for publications, and; (ninteen)all other matters which, by this Act, are to be provided for by Statute; (l) The ﬁrst Statute with regard to matters set out in Section 36 shall be made by the State Government and a copy thereof shall be laid on the table of the Legislative Assembly. ., (2) The Executive Council may, from time to time make new or additional : i 1' ' ' " Statute and may amend or repeﬁthe Statute in the manner hereinafter provided; (3) The Academic Council may proposeto the Executive Council the draft of any new Statute or amendment of any existing Statute to be passedby the Executive Council and such draft shall be considered by the Execu— tive Cgtmcil at its next meeting; V Provided the Academic Council shall not propose the draﬂ of any Statute or of any amendment of a Statute affecting the status, power Ut Uuilﬁlltlltiull of any chiming auironly of the Uni vomit; until 51th au thority has been, given an opportunity to express its opinion upon the proposal and any opinion so expressed shall be considered by the Ex- ecutive Council I (4) The Executive council may approve any such draft asis referred to in sub—section (3) and pass the Statute or reject it or return it to the Aca- demic Council for reconsideration, either in whole or in part, or suggest any amendment. (5) Any member of the Executive Council may propose to the Executive Council the draft of any new Statute or amendment to existing statute and the Executive Council may either accept or reject the proposal if it relates to a matter not falling within the purview of the Academic Coun-

~ U'W:!, ~ 24 ~ 2005 38 (67)

. ,

, .• •.. . -

} -

)

Ordinance 38.

cil. In case such draft relates to a matter within the purview of the Aca-

demic COlll1cil,the Executive Council shall refer it for consideration to

'theAcademic Council which may either report to the Executive Council

that it does not approve the proposal, which shall then be deemed to

have been rejected by the Executive Councilor submit the draft to the

Executive Council in such form as the Academic Council may approve

and the provisions of this section shall apply in the case of draft so

submitted as they apply'in the Case of a draft proposed to the Executive Council by the Academic Council.

(6) No new statute shall be introduced or any addition or amendment or

repecl of existing statute shall be.made without the prior approval of the Kuladhipati.

Subject to the provisions of this Act and the Statute, Ordinance may provide for all or any of the following matters;

(one) admission ofstud.ents to colleges, teaching departments, schools of . • .! ."

studies, polytechnics and laboratories andIevy of fees and their emol- . ment;

(two )aegrees, diplomas, certificates and other academic distinctions to be~-

-awarged by the University, and the qualificationS for the same; _ .••••__ ._

(three) examination leading to the degrees, diplomas and certiiicatesof the Uni- """"'="",erSity;,~' ==~~_ (four) .fees to be charged for courses of study in the University and for admis-

sion to the examinations, degrees and diplomas of the University;

(five)-.kiyj.I)g downconditions for appearing in examinations for de~s,.diplo-_. _ .mas, certificates and other academic distinctions;

(six) coniiuct of examination;

(seven) cOndition of award offellowships, scholarships, studentships, exhibi-

tions, medal and prizes, bursaries etc;

(::it;llt) ma.~'1li:.:l~lC~of 3i.~cipli:.:can:ol1g~L2lc st'...H2ents 0[ CiC0[''':vCl~lLy, (nine) accornrnodationforthe hostels and teaching departments;

(ten) recognition and inspection of hostels; .

, (eleven)special arrangements,- if any, which may be made for the residence,

discipline and teaching of women students and prescribing for them

special courses of ~dy; (twelve)giving ofmoral instructions;

(thiiteen)miiiiagernent of colleges, polytechnics and other institutions founded or

maintained 'bythe University;

.- (fourteen)superVision and inspection ofladies &polytechnics and other institu- .

tions admitted to the privileges of the University; .

(fifteen)duties, qualifications and conditions of ?-ppointmentincluding pay scales, .

-- ) Tf . .

., . . ,. . - ,

. )

;

' r .

) " . ·

} .

)

)·

Ordinance 38.

(6)

38 (67)

· cil In case such draft relates to a matter within the pmview of the Aca- demic Council, the Executive Council shall refer it for consideration to the Academic Council which may either report to the Executive Council that It does not approve the proposal, which shall then be deemed to have been rejected by the Executive Council or submit the draft to the Executive Council in such form as the Acadellllc Council may approve and the provisions of this section shall apply in the case of draft so subIIlltted as they apply -in the case of a draft proposed to the Executive Council by the Academic Council.

No new statute shall be mtroduced or any addition or amendment or re~·of existing statute shall be.made without the prior approval of the Kuladhipati.

Subj eel to the provisions of this Act and the Statute, Ordinance may provide for all or any of the following matters;

(one) admission of students to colleges, teaching departments;schools of , • J •

s~dies, polytechnics and laboratories and levy of fees and their emol- . ment;

(two) degrees, diplomas, certificates and other academic distinctions to be · · awarded by the University, and the qualifications for the same;

(three} examination leading to the degrees, diplomas and certificates.of the Uni- = ~-"tiers~· . - - (four) . fees to be charged for_ courses of study in the University and for admis-

SlOil To the examinations, degrees and diplomas of the University; . .

(five la · _down conditions for appearing in examinations for d~s,-'di=· -~lo~------ . mas, certificates and other academic distinctions;

(six) .conductofexarnination; .

(seven) condition of award offellowships, scholarships, studentships, exhibi-

tions, medal and prizes, bursaries etc; 1::·_0) 1 • i.:::;.1JI1c Ol. ui. ·c ·plinea.m 116::.i. \cs~-J.C.nisu !' U1c Uri....; 'Cbil)' ,

(nine) accommodation for the hostels and teaching departments; (ten) recognition and inspection ofhostels; .

( eleven)special arrangements,-if any, which may be made for the residence, · discipline and teaching of women students and prescribing for them

special courses of study;

(twelve )giving of moral instructions; . .

(thirteen)managementof colleges, polytechnics and other institutions founded or maintained ·by the University;

( fourteen )supervision and inspection ofladies & polytechnics and other institu:.. . tions admittedto the privileges of the University;

(fifteen) duties, qualifications and contj.itions of ~ppointmentincludingpay scales "

Wmﬁmumaﬁzoos 33(67) mm W Ordinance 38. oil. In case such draftrelates to a matter within the purview of the Aca- demic Council, the Executive Council shall refer it for consideration to the Academic Council which may either report to the Executive Council that it does not approve the proposal, which shall then be deemed to have been rejected by the Executive Council or submit the draft to the ' Executive Council in such form as the Academic Council may approve and the provisions of this section shall apply in the case of draft so submitted as they apply in the case of a draftproposed to the Executive Council lay the Academic Council. (6) No new statute shall be introduced or any addition or amendment or repeal of existing statute shall bemade without the prior approval of the Kuladhipatir Subj ect to the provisions of this Act and the Statute, Ordinance may provide for all or any of the following matters; (one) admission of students to colleges, teaching departments, schools of studies polytechnics and laboratories and levy of fees and their enrol— 111ml; , (two) degrees, diplomas, certiﬁcates and other academic distinctions to be . awarded by the University, and the qualiﬁcations for the same; ,,,,, (three) examination leading to the degrees, diplomas and certiﬁcates of the Uni- 4“?“sz may; ;, , an; , ,-éa:-r:‘=e—-:ee-§rc-eﬁ:;: «r :77 (four) fees to be charged for courses of study in the University and for admis— i sionto the examinations, degrees and diplomas of the University", (ﬁve) Alaying down conditions for appearing in examinations for degrees, diplo- , mas, certiﬁcates and other academic distinctions; 7 (six) conduct of examination; ‘ V (seven) condition of award of fellowships, scholarships, studentships, exhibi- tions, medal and prizes, bursaries etc; (tight) mailman“: discipline amongst .11; slaicnts of the Calming, (nine) accommodation for the hostels and teaching departments; (ten) recognition and inspection of hostels; , (eleven)special arrangements, if any, which may be made for the residence, discipline and teaching of women students and prescribing for them special courses of study; (twelve)giving of moral instructions; (drirteen)management ofcollcges, polytechnics and other institutions founded or maintained'by the University; (fourteen)supervision and inspection of ladies & polytechnics and other institu- tions admittedto the privileges of the University; (ﬁfteen) duties, qualiﬁcations and conditions of appointment including pay scales

===="",_",Procedureregard- _ 40 .. __: (1) " ing Ordinance -

. .

38 (68)

Ordinancehow made

39.

~~,~24~2005

of teachers of the University payable by the University;

(sixteen)dutiesand powers of the Board and Committee to be CDnstitutedby the University jointly with any other University or body;

(seventeen)rules to be observed an! enforced by affiliated colleges, polytech- nics and recognised institutions in respect of transfer of students;

(eighteen)register of the students to be kept by affiliated CDlIeges,polytechnics and recognised institutions;

(ninteen)mode of execution of contracts or agreements by or on behalf of the . University;

(twenty)rates oftravelling allowance and daily allowance admissible to themem- bers of the authorities, conu-mttees and other bodies of the University,

. - G . .

'the examiners, the officers and staff of the universIty; ~ .."

(twentyone )constitution of students bodies and their mode of election; and "(twentytwo )alI other matters which, by this Act or the Statute or Ordinance may

be provided. (1) All Ordinance exceptthe first Ordinance shall be made by the Executive

"-Council.-" - (2) An Ordinancemade by the Executive Council sha1Icome into force from

the date of its approval by the Kuladhipati. "0~~<lIlJ!hing co~tainedin sub-section(l) ~f ection,,39,t==="""

no ordinance shall be made by the Executive Council- --(one) affecting the admission of students, or prescribing examinations

" t~ be recognised as equivalence to-theUniversity Examinations----~---- - ~fthefurther qualifications mentioned in sub-section (1) of

Section 42 or admission to the degree?r diploma courses of the University unless a draft of the same has been proposed by the Academic Council; or "

(l""0)" afiecting wndi Lionsaau uuLie,0 [ eXdminc;JSdUel11al of coaJuel or standard of examinations except in accordance with a pro-

."posal of the faculty or faculties concerned and unless a draft of

such Ordinance has beenproposed by the Academic Council;

or"

(2)

(three) affecting the qualifications and emoluments of teachers of the University payable from the University fund, unless a draft has

been proposed by the Academic Council. The Executive Council shall not have powers to amend any draft proposed by the Academic Council under sub-section (l) but may reject tlie proposal or return the dra{t to the Academic council, for

" .

38 (68)

. Ordinancehow made

~ ~. ~ 24 ~ 2005

of teachers of the University payable by the University;

(sixteen)duties'and powers of the Board and Committee to be constituted by the

University jointly with any other University or body;

(~eventeen)rules to be observed an -1 enforced by affiliated colleges, polytech-

nics and recognised institutions in respect of transfer of students;

( eighteen)register of the students to be kept by affiliated colleges, polytechnics

and recognised institutions;

(ninteen)mode of execution of contracts or agreements by or on behalf of the _ - -,

., · University, -.

39.

(twenty)rates of travelling allowance and daily allowance admissible to the mem- bers ofthe authorities, c01Tu71.ittees and other bodies of the University, _

r_..

!the examiners, the office~ and staff of the university; . ~ . . .

(twentyone )constitution of ~tu.dents bodies and their mod_e of election; and

-(twentytwo )all other matters which, by this Act or the Statute or Ordinance may

be provided.

(1) All Ordinance except the :first Ordinance shall be made by the Executive

Council. -

(2) An Ordinance made by the Executiv.e Council sba1l come into force from - . .

the date ofitsapp~oval pythe Kuladhipati.

40._~~--(J) . _ _:_ · twithstangjnganythmgco~tainedinsub-section(1)gf _ectioD.=39

no ordinance shall be m~e by the Executive Council -

(one) affecting the admission of students, or prescribing examinations

. t~ be reoogmsed as equivalence tct the University Examinations - ------ - ~f the further _qualifications mentioned in sub-section (1) of ·

Section 42 or admission to the degree or diploma courses of the . '

University unless a draft of the same has been proposed by the

Academic Council; or .

(two) . afiecting conditions arn.luut.ies of examinors and ilia.Loi conduct

or standard of examinations except in accordance with a pro-

. posal of the faculty or faculties concernedand unl~ss a draft _of - . . . . .

such Ordinance has been proposed by the Academic Council;

or .

: .. -' l ! - (three) affecting the qualifications and emoluments oft-eachers of the

University payable from the University fund, unless a draft.has

been proposed by the Academic _Council.

(2) The Ex.ecutive Council shall not have powers to amend any draft

proposed by the Academic Council under sub-section (1) but may

- · · · reject tlie proposal or return the drafy to the Academic council, for . . .. . ~ .

, WW ,_ - trite.“ m, §::V:;r:r: .33 (68) . V W W, fiat? 24 await 2005 of teachers of the University payable by the University; (sixteen)duties and powers of the Board and Committee to be constituted by the Universityjointly with any other University or body; (seventeen)rules to be observed an lenforced by affiliated colleges, polytech- nics and recognised institutions in respect of transfer of students; . -_ (eighteen)register of the students to be kept by afﬁliated colleges, polytechnics and recognised institutions; (ninteen)rnode of execution of contracts or agreements by or on behalf of the . ' ~ ‘1. University, ' (twenty)rates of travelling allowance and daily a‘lowance admissible to the mem— ~ bers of the authorities committees and other bodies of the University, 'the examiners, the officers and staﬁ or tie uruvers1ty; (Mentyone)constitution of students bodies and their mode ofelection; and , - (twentytwo)all other matters which, by this Act or the Statute or Ordinance may - . . be provided Orginance how 3 9. (l ) All Ordinance except the ﬁrst Ordinance shall be made by the Executive ma e ' Council ,- ,7 r , W , (2) An Ordinance made by the Executive Council shall come into force ﬁom the date of its approval by the Kuladhipati. Ms. W WBrocedure regard- 40. , - (1).WmNomd1hstanding anything contained in sub-section (1) giféS , ' ing Ordinance no ordinance shall be made bythe Executive Council — (one) ' atfecting the admission of students or prescribing examinations to be recognised as equivalence to the University Examinations - i of the further qualiﬁcations mentioned in sub-section (1) of Section 42 or admission to the degree or diploma courses of the University unless a draft of the same has been proposed by the , 1 Academic Council; or _ I V 1 (two) atlecting conditions and duties oi examiners and thatci conduct or standard of examinations except in accordance with a pro— posal ofthe faculty or faculties concerned and unless a draft of such Ordinance has been proposed by the Academic Council; 7_ or I 4 ' :9}: ~ (three) affecting the qualiﬁcations and emoluments of teachers of the University payable ﬁorn the University fund, unless a draft has been proposed by the Academic Council. ’ (2) The Executive Council shall not have powers to amend any draft proposed by the Academic Council under sub-section (1) but may reject the proposal or return the draft to the Academic council, for

~~,~24~2005 38 (69)

(1)

(2)

(4)

, - I -

- , " ,

. .); -, ) .

.' .

Regulation

•

41.

. r~onsideration, e.itherinwhole or in part, togetJierwith any amendment which the Executive Council may suggest.

(3) After any draft returned under sub-section (2) has been further consid- ered by the Academic Council together \vith any amendment suggested by the Executive Council it shall be again presented to the Executive Council with a report of the Academic Council thereon and the Execu- tive Council may then deal with the draft in such manner as itmay think fit

Where the Executive Council has rejected the draft of an ordinance pro- posed by the Academic Council, the Academic Council may appeal to the KUJadhipatiand the KuiMhipati may direct that such ordinance shall h3ve effect from such date as may be specified in the directioll. __ . _-- -- -- .. - -.-- -- - ._- ,The authorities, committees and other bodies ofUniversity constituted !. '". . . -' ",

by or under this Actmay make Regulation,' subject to the provisions of this Act, the Statute and Ordiriance. (one) laying down the pr6cedure for the me~tings ~d the number of

members required to form a quorum; Provided that until Regulation providing for quorum are made, the quorum To,constitute'a meeting of any authority, committee . or other body of the University shall be the number forming the

~~ majority of the ITIe)11bersconstituting such aUthority,committee or other body ofthb University, for the time being;

(two) providing for all matters which, by this Act, the statute or the Ordiriance, are to be prescribed by Regulation; and

(three) providing for all othermatters solely concerning such authority, or other body or the committees 'appointed by them and not provided for by this Act, the Statute or Ordinance.

Every authority, committee and body of the University shall make Regu- lation providing for issue of notice to the members of such authority, .:u:r..ini:~ccC'l'1uJy 1'01 Lhe; JdL~ufll1ttlings aIHi01 Ulebusiness to be considered at meetings and for keeping the rninutes of the meeting;

.Provided that any authority, committee or body of the . University which is not satisfied with anymodification or anilUlmentmay appeal to the Kuladhipati whose decision in this matter shall be final,

) - CHAPTER-7

. ADMISSION AND REGISTRATION Admission to 42. (1) Students shall not be eligible for admission to course of study for a degree orUniversity Courses ..

diploma unless they have passed higher secondary examination or 1all> ..' e~amination resPectivelyheld under the Chhattisgarh ShikshaAdhiniyam,

1965 (no. 23 of I 965,), or an examination recognised)n accordance

. ) .

1 .-

Regulation

)

) .

) -

- I

Admission to University Courses .·

(3)

(4)

41. (1)

.......

(2)

~ ~. ~ 24 ~ 2005 38 ( 69)

. r~onsideration, either in.whole or in part, togetherWith any amendment whjch the Executive Council may suggest. After any draft returned under sub-section (2) has been further consid- ered by the Acadern.ic ~ouncil together with any amendment suggested by the Executive Council it sh.all be again presented to the Executive Council with a report of the A~d~mic Council thereon: and the Execu- tive Council may then deal with the draft in su~h manner as it may think

' fit

Where the Executive Co_uncil has rejected the draft of an ordinance pro-- .

posed by the Academic Council, the Academic Council may appeal to the Kuladhipati and the Kuladhipati :r:nay direct that such ordinance shall have effect from such date as may be sp_eci:fied_in the direction._____ " _ . -- .. -- .. -- _- · - . ' The.authorities, committees and other bodies ofUniversity. constituted .). '.. . . . - '. by or under fu,is Acf ma~ make Regulation,' subject to the provisions of this Act, the Statute and Ordiruuice. (<;me) laying _down the pr~cedure for the me~tings ~d the number of

members required to form a quorum; Provided that until Regulation providing for quoruni are made, the qu~mnnto.constitute ·a meeting of any authority, committee . or other body of the University shall be the number forming the

.. -majority of the mem~ consti~such authority, c.9minittee . ---~-= - -· or other pody of the University, for the time being; (two) providing for all matters which, by this Act, the statute or the

Ordinance, are to be prescribed by Regula,.tion; and (three) providing for all·ot:4ermatters-so1ely concerning such authority,

or .other body or the committees ·appointed by them and not provided for bythi~ Act, the Statute or Ordinance.

Every authority, committee and body of the University shall make.Regu- lati_on providing for issue of notice to the members of such authority, c · ir;111it~ c 01 Lvd ' fo1 Ult, Jc1L ufrn etings and oi Lhe business to be considered at meetings and for keeping the minutes of fue meeting; . . . . .

. Pr<?vided that any authority, committee or body of the UniveI$ity which is not sa~ed with any modification or annulment may appeal to the Kuladhipati whose decisjon in this matter shall be final .

CHAPTER-? ADMISSION AND REGISTRATION

42. (1) Students shall no_t be eligi~lt? for admission to course of study for a degree·or diploma unless they have passed higher secondary examination or 10th

· · examination respectively held under the Chhattisgarh Sbiksha Adhiniyam, 1965 (no. 23 of 1965), or fill examination re_co·giris~in accordance

We meet Fania 24 await 2005 38 (69) —————. M . __K (3) (4) Regulation 41. (l) V armz-a-rsgwggrw "“ “r“ (2) Admission to University Courses reconsideration either in whole or in part, together with any amendment which the Executive Council may suggest. After any draft returned under sub-section (2) has been further consid— ered by the Academic Council together with any amendment suggested by the Executive Council it shall be again presented to the Executive Council with a report of the Academic Council thereon and the Execu~ tive Council may then deal with the draﬁ in such manner as it may think ﬁt . ‘ Where the Executive Council has rejected the draﬁof an ordinance pro- posed by the Academic Council the Academic Council may appeal to the Kuladhipati and the Kuladhipati may direct that such ordinance shall have eﬁect from such date as may be speciﬁed in the direction lThe authorities, committees and other bodies ofUniversity constituted by or under this Act may make Regulation," subject to the provisions of this Act, the Statute and Ordinance. (one) laying down the procedure for the meetings and the number of members required to form a quorum; Provided that until Regulation providing for quorum are made, the quorum to. constitute arneeting of any authority, committee . or other body of the University shall be the number forming the majority of the members nsgtuting such authority, committee 7 or other body of the University, for the time being; (two) providing for all matters which , by this Act, the statute or the Ordinance, are to be prescribed by Regulation; and (three) providing for all othermatters solely concerning such authority, orother body or the committees appointed by them and not provided for by this Act, the Statute 0r Ordinance, Every authority, committee and body of the University shall make Regu— lation providing for issue of notice to the members of such authority, :13 ii be or Led, rot the date ul meetings and 01 the business to be considered at meetings and for keeping the minutes of the meeting; Provided that any authority, committee or body of the University which is not satisﬁed with any modiﬁcation or annulment may appeal to the Kuladhipati whose decision in this matter shall be ﬁnal. CHAPTER — 7 . ADMISSION AND REGISTRATION 42. (1) Students shall not be eligible for admission to course of study for a degree or diploma unless they have passed higher secondary examination or 10“1 examination respectively held under the Chhatﬁsgarh Shiksha Adhiniyam, 1965 (no. 23 of 1965.), or an examination recogmsedin accordance

38 (70) ~ lFI'l'f, ~ 24 ;;r-;q(t 2005

Registered gradnates or diploma holders

43.

with the provisions of this section as an equivalent thereto and posses such further qualifications as may be prescribed by the Ordinance.

(2) The University may with the previoussanction of the State Government recognise for the purposes of aclmissionto a course of study for a degree or diploma as equivalent to its own degree or diploma, and any degree or diploma conferred by any other University or Board or as equivalent to the higher secondary examination held under the c;hhattisgarh Shiksha Adhiniyarn, 1965 (no. 23 of 1965).

(3) No student shall be aclmitted to a course of studyleading upto a degree unless he is enrolled as a student in a College, Polytechnic Teaching,

.~ .

Department or School {)fStudy. amy graduatesordiplomaholders of the University shall be on payment of such fees as may be prescribed by the statute to be entitled to have their names

. }. ..?

~nrolled in the register of registered graduates or diploma holders to be main- tained in such form as may be prescribed by the statute.

CHAPTER-8 INSPECTION AND QUALITY CONTROL

r - , . " .45.Appointment ofExaminers and .

- Moderators ,

Inspection of 44. (I) Every college or polytechnic shall furnish such reports, returns and other ""-""=Coilegt and ;;::;;===_""''''':'O'''C" " --Polyte<:hnic information as the Executive Council,aftefObtainirigthe opinion of the

Academic Council, may n;quire to enable it to judge the efficiencyof the_. .' institution.

(2) The Executive. Cowicil shall.cause sUchinstitution to be inspected from time to time by one ormore persons authorised by the Executive Council

in this behalf (3) The Executive Council may call upon any such college or institution so

inspected to take within a specified period, such action as may appear to

it to be necessary. (l) Subject to the provisions of the Statute, all examiners and Moderators

of examinations shall be appointed by Kulpati, in conSultation with the Committee consisting of the following members :- (one) Dean of the Faculty concerned who shall be the Chairman of the

Committee; (two) Chairman otthe 130ard of Studies concerned; (three) a member of the concerned Board of Studiesto be nominated

by Kulpati, (2) If, during the course of an examination, an examiner becomes incapable

of acting as such for that course, Kulpati shall appoint another examiner

for such course.

38 (70)

Registeriid graduates or diploma holders

~ ~. ~ 24 ~ 2005

with the provisions of this section as an equivalent thereto and posses

such further qualifications as may be prescribed by the Ordinance.

(2) The.University may-with the previous.sanction of the State Government

recognise for the purposes of admission to a course of study for a degree . .

or diploma as equivalent to its own degree or diploma, and any degree

· or diploma conferred by any other University or Board or as equivalent

to the higher secondary examination held under the Qiliattisgarh Shiksha

Adhiniyam, 1965 (no. 23 of i 965). (3) No student shall be admitted to a course of study_leading upto a degree

unless he.is enrolled as a student in a College, Polytechnic Teaching, ·-t .

Department or School .of Study.

4 3. -Only graduates-cir diploma holders of the University shall be on payment of such .

fees asi may be prescribed by the statute to be entitled to have their names , }. . .

- · ~molled in the register of registered graduates or diploma holders to be main-

tained in such fomi as may be prescribed by the statute.

CHAPTER-8

INSPECTION AND QUALITY CONTROL

Inspection of 44. . (1) . Every college or polytechnic shall furnish such reports, returns and other Coi~ntl~~~E Polytechnic

Appointment of Examiners and . Moderators :

45.

Academic Co~cil, may require to enable it to judge the efficiency of the

. institution.

(2) . The Execl!ti.ve_ Comicil-shalkallSe such institution to be inspected from

time to time by one or more persons authorised by the Executive Council

in this behalf

(3)

(1)

The Executive Council may _call upon any such college or institution so

i~cted to take within a specified period, such action as may appear to

it to be necessary.

Subject to·th~ provisions of the Statute, all examiners and Moderators

of examinations_ shall be appointed by Kulpati~ in consultation with the

Cammi~ consisting ofllie following members :_-

(one) Dean of the Faculty concerned who s~ be the Chairman of the

Committee;

(two) . Ch_~an ·of ~e ~oard of ~tudies concerned;

(three) a member of the concerned Board of Studies to be nominated

' by Kulpati.

. (2) If, during the course of an examination, an examiner becomes incapable

of acting _as such for that course, Kulpati shall appoint another ex:aririner

for such course.

- T - '

- .,..

38 (7o) Wanna, one 24 smart 2005 W Registered graduates or diploma holders Inspection of, , ifoﬂegﬁmdﬁi Polytechnic Appointment of Examiners and Moderators _ 4.3! 45. (2) (3) with the provisions of this section as an equivalent thereto and posses such further qualiﬁcations as may be prescribed by the Ordinance The University in ay with the previous sanction of the State Government recognise for the purposes of admission to a course of study for a degree or diploma as equivalent to its own degree or diploma1 and any degree or diploma conferred by any other University or Board or as equivalent to the higher secondary examinan'on held under the Chhattisgarh Shiksha Adhiniyam, 1965 (no. 23 of l 965). No student shall be admitted to a course of study leading upto a degree unless he is enrolled as a student in a College, Polytechnic Teaching, Department or School of Study Only graduates or diploma holders of the University shall be on payment of such fees as may be prescribed by the statute to be entitled to have their names p, enrolled in the register of registered graduates or diploma holders to be main- tained in such form as may be prescribed by the statute. (3) (1) (2) CHAPTER— 8 INSPECTION AND QUALITY CONTROL Every college or polytechnic shall furnish such reports returns and other 7 information as the Execiiiive 7’ otmcﬁﬁer obtaining the opinion of the Academic Council, may requireto enable it to judge the efﬁciency of the manor; ' 7’ ' The Executive Council shallcause such institution to be inspected from time to time by one or more persons authorised by the Executive Council inthisbehalf.‘ ' The Executive Council may call upon any such college or institution so inspected to take within a speciﬁed period, such action as may appear to it to be necessary. Subject to the provisions of the Statute, all examiners and Moderators of examinations shall be appointed by Kulpati, in consultation with the Committee consisting of the following members :_- (one) Dean of the Faculty concerned who shall be the Chairman of the Committee; (two) Chairman of the Board of Studies concerned; (three) a member of the concerned Board of Studies to be nominated by Kulpati it; during the course of an examination, an examinerbeco‘mes incapable > of acting as such for that course, Kulpati shall appoint another examiner for such course.

~ U-.;rtl;f. ~ 24 "R'ffi 2005 38 (71)

CHAPTER-9 APPOINTMENT TO TEACHING POSTS AND SERVICE CONDmONS

Appointment of . teaching posts

46. (1) No person shall be appointed - (I) . as Professor, Reader, or Lecturer; or (ri) to any other teaching ~st of the University whose salary is pay-

. " ' . ," " able from the University fimdexcept on the recommendation of a selection cOmmittee constituted in accordance with sub-sec- tioD(2)

Member

Member ••••••••••••••••••

"",'

Provided that if appointment to any of the teaching posts aforesaid is not expected to continue for more than six months. arid CllIlI1~tbe delayed without detriment to the interest of the ..

. _-_. -- ~ _. .a. ---- d;~~~;;;;d~hrti~nofthe University,ilieEXecutiveCouncil may make such appointment without obtaining the recommen-

. r. .'

. dation of the committee constituted ~der sub-section (2) but .the person so appointed, shall not be retained on the same ~st for a p~odexCeeding six months or appointed to another post in the service of the University except on the recommendation of the s:ridcoIDrcitiee.

.--..,.",....",..~(2)--: Kulp<ilishallconslinrte a~lection coinmittee consisting of the following

me~b~~~:- . (one) Kclp:;ti~--."

-•••••••.•••••• ,.".;;>_ (two) ori.eie~ert to knominated by the K~admpati from a panel of three eXperts in the subject not connected ---------- .with the University in anymanner;

(thr~) th!ee Subject e>..-pertsnot connected with the University in any mannerto

.,. . .. '.- ,:,~,,", be nominated by the Kuladhipati;

(four) Secretary Technical Education or his no~ee not below the rnDk of

')-

I .

;

- ,

-; . )

(3) ,-

Joint S~i-etary. Three members of the selection committee shall form the qUOnllll.

P~vided that nore~mrnendation shall be made, unless at least two experts norrrinat~d under clause (two) and (three) of Subsection-2

are present. (4) .'T.he cornrci~~~-shall examine the merits of various candidJites and

recomnlend to the Executive CouiJcil the names of suitable persons for :the post arranged in order of merit.

. ,

.. - ... 1 -

I .

- )

- .,

_I -

Appoiptrnent of . teaching posts

38 (71)

CHAPTER-9

APPOINTMENT TO TEACHING POSTS AND SERVICE CONDffiONS

46._ ( 1) No person shall be appointed -

(1) . as Professor, Reader, or Lecturer; or

_ (ti) to any other ~ching post of the University whose salary is P.ay-

able from the Univers~ty fimd except on the recommendation of

a select1on committee constituted in accordance with sub-sec- tion(2)

Provic;led that if appointment to any of the_teaclling posts

afores~d is not expected to continue for m~re than six months . . ·• . \ . . . .

. 1 . _ and cannot be delayed witho_ut detriment to the interest of the · ·.---· --·.·--,I. ---- -- "c --~------ -~- -------- • -

· department and institution of the University, ili.e Executive Cmmcil

. may make such appoinu;nent without obtaining the recoIJlil).en-

: dation of the cormrutt~ constituted ~der sub-section (2) but . ..

the person so appointed, shall not be retained on the same post .. '

_for a peri_od exceeding six inonths or appointed ~o another post

~-the serviqe of the University except ~nth~ recommendation of · .the said comrittee. .

· · - . (2) - ..: __ Kulpat1,~hlill_c:o~ti~ea~l~oncommitteeconsistlngofthefollowing ~ . . .-. , · . .

· members :·.., ~-;;;;~~~==~~~. q,_..·,,..;_·•~· __ c·· •. ,,_ (one) -Kulpili; Chaii1naii

Member . ~· . _-. <~,; -(~o~ o~e;~~ert to be nominated by the.

Kuladhipati from ~panel ofthree -----------~experts m the subject not connected- ---------

(3)

-with the University in ariy manner;

(thr~) three subject experts not connected ~~:~e_U?!~ersit)' in any mannerto · be nominated by the Kuladhipati;

(four) Secretary Technical Education or . . .

his nominee not below the rank of . . .

.J Qin.!.Sesretary.

Member

Three members of the selection committee shall form th~ quorum. . .

'.i>rovici.ed that no recommendation shall be made, unless atleast two experts nmninat~d ~der clause (two) and (three) of sub.section-2

are p~ sen_!. - - (4) · ··T.he committee .shall examine the merits of various candidates and

recommend to the Executive C01.1~cil the names of suitable persons for -· . . · : the post arranged in order of merit.

.· I

macaroni,faam24naaﬁzoos 38(71) , _ ’ ' CHAPTER —9 APPOINTMENT TO TEACHING POSTS AND SERVICE CONDITIONS Appointmentof 46. (I) No person shall be appointed - mulling pass (1) as Professor, Reader, or Lecturer; or (ii) to any other teaching post of the University whose salary is pay— able ﬁom the University fund except on the recommendation of a selection committee constituted in accordance with sub—sec- ﬁOnQ) . Provided that if appointment to any of the teaching posts aforesaid is not expectedto continue for more than six months ‘ ‘ and cannot be delayed without detriment to the interest of the department and institution of the University, the Executive Common may make such appointment without obtaining the reconnnen- . dation of the committee constituted under sub-section (2} but the person so appointed, shall not be retained on the same post I for aperiod exceeding six months or appointed to another post in the service of the University except onthe recommendation of - the said committee. ' '- "W "-'(2)' "“ Kulpati shall constitute aselection committee consisting ofthe following V (two) one expert to be nominated by the V : Member Knladhipati fromapanelofthree ' ' ‘ ‘ ——“"H**r " ,. , ,, eXperts in the subject not connected ,Wimm" , 7 with the University in any manner, (three) three subject experts not connected Member 5 with the University in any manner to be nominated by the Kuladhipati; (four) Secretary Technical Education or Memoer his nominee not below the rank of Joint Secretary. _ , p (3) Three members of the selection committee shall form the quorum. Provided that no recommendation shall be made, unless at least two experts nominated under clause (two) and (three) of subsection—2 _ are present. (4) "The committeeshall examine the merits of various candidates and recommend to the Executive Council the names of suitable persons for the post arranged in order of merit. \

: }.

-38 (72) ~~,~24~2005

Sen' ice conditions

Pension and provident fund

•

'..

52.

51.

(5). Out of the names so recommended Wlder sub-section (4) the Executive . ..-."

CoUncil shall appoint persons in order of merit

47. 1p.e salaries to the teachers of the University shall be payable by the University in accordance with scales fixed by the Executive Council by an Ordinance with the prior approval of the State Government.

. 48. Save as otherwise provided in this Act all casual vacancies of the members other

than ex-officio members of any authority, comm:ttee or other body of the

University shall be filled, as sOOlias possible for remaining unexpired period in accordance' with the procedure.

49. (1)" Every $al~ed officer ~d teacher of the University paid by the UIiiver-

sity sh~l'l be appointed under a written contract which shall be lodged .

with the University and a copy thereof shall be furnished to the officer 'and teacher concerned. ~ .

(2) Any dispute regarding service matters arising out of contract or other-

wise between the University and any of its salaried employees shall be

adjudiCated upon by Kulpati and an appeal agallst Kulpati's decision sliau lie tothe Kuladhipati, if preferred within thirty days from the date of

~~~--decision who shaH decide the dispute himself or refer it to - tribunal

constituted by him cOJisisting of the followingmembers,namely:- .".., .•.•..,...••... .,.". .. ,.,.<.'" (~;~) o.k~lp~ti'of~yUlliversity ofChhattisgarh; .. . ~ber

='<=~__ I;;;I;I(two )._any Secretary t; th~'State Government,-.and; __ Member (three) any Prirlcipaiofthe engineering college of the State. Member

50. (1) TheUniveriity shali' conStitute for the benefitofits officers, teachers,

_________ cl_e_ri_c_al_st_.aff_.'_an_d~ther employees in such manner and subject to such.

conditions as may be prescribed by the State Government from tUne to time for similar officers, teachers, clerical staff and other employees, such

pension, insurance and provident fund as it may deem fit .

b~t~pe~$oriempl~y~d after his retirement (workiJig in any post) shall :10t be cnt:~l::::dfo;,::my bcnc~t:::::d,-::-:his ~C'ct16n.

No person shall irripart in$truction in the University or any College-

(a) unless such person possesses the qualifications laid down by the Aca-

demic Council in this' behalf; and

(b) except in such subject or subjects and upto the sta,ndard for which his

qualifications have been approved by the Academic Council.

(1) Profe$~or, Reader' and Lecturer and Head Of the Department in

Colleges fulfilling the'aciidemic arid otherqiJalifications-and conditions of

experience laid down by the Alllndia Council for Technical Education

(AICTE) and .drawingpay ill the AlCTE pay scales or approved by the

State Government shall be recognised as Professof,\ Reader, Head of the .

Department and Lecturer of the Uiriver;;ity and Pifudpal of College with . . .

Approval for imparting instrutinn

Classification of tea.chers

Filling of easual vacancieS. :

Salaries to the teachers pay'able by University

.~''@FJ''''t:'::::;:•

; ; .

-38 (72)

Salaries to the 4 7. teachers payable by University

Filling of casual · 48: vacailcies ·.

Sen1ice conditions 49.

~ ~. ~ 24 ~ 2005

. . ( 5) . Out of the riames so recommended under sub-section ( 4) the Executive

Council shall appoint persons in order of merit

Tpe salaries to the teachers of the University shall be payable by the University in

accordance with scales fixed by the Executive Council by an Ordinance with the

prior approval of the State Government.

Save as otherwis~ provided in this Act all casual vacancies of the members other .. . ' .

. than ex-officio memb~rs of any authority, comndtee or other body of the

.Univer~ity shall .he filled, as soori as possible for remaining unexpired period in

accordance· with the procedure.

(i) . Every ~al~edofficer ~dteacherofthe Universitypaid bythe Univer- . sity shall be ·appointed under a written contract.which shall be lodged ·

·.wiili.-th~ University and a copy thereof shall be furnished to the officer

(2)

1 and teacher concerned. ~ . -

Any dispute regarding service matters arising out of contract or other.,

wise b~tween th.~ University and any ofits.salaried employees shall be adjudicated ;pon by Kulpati and an appeal against Kulpati 's decision

shall lie to the Kuladhipati, if preferred within thirty days from the date of

decis1 on who slJ.aU decide the, dispute himself or refer it to tribunal_

constituted by him consisting of the following members, namely :- .: (~n~ ). · ·Kclp~-~f ~y" University of Chhattisgarh; :__ Member

,.=;:.~~==;:;;E:ti:two) y Secretary to the State Governmen:t;:ana"' Member .. • t • • .

(thr~) any Prine1pai of the erigineering college of the State. Member Pension and 50. (lj ·Toe1Jniversity shafr constitute for the benefitofits officers, teachers, provident fund .

Approval for imparting instrution

Classification of teachers

. ' .· . _ _____ cl_en~' ·_cal staff and other .employees in such manner and subject to such .

c;nditions as ~ay be prescribed by the Stat~ Government from time to . time for similar ofncei;s, teachers, clerical staff and other employees, such

pension, insurance and provident fund as it may deem fit _ .

51.

52.

b~t a personemp1~y~d aft~r his retirement (working in any post) shall :-iot be cnt:tl;:;,j for :my b nefit:: 1:ri.dc: tti:s sect· cin.

No person shall ~part ins~ction in the University or any College- . ' . . .

(a) unless such person possesses the qualifications laid down by the Aca- . , ... - . - . . - . '. -

demic Council in this behalf; and

(b) ex~pt in such subject or·subj-~~ts and upto the s~dard for which bis

(1)

qualifications ·have been approved by the Academic Council.

Pr~fe~~or, Reader· and Lecturer and Head of the Department in

Colleges fulfilling the academic and other qualifications and conditions of

experience laid down by tlw All India Council for Technical Education

(AICTE) and pr-awing.pay m the AICTE pay scales or approved by the State Go~ern.ment shall he-recognised as Professor~Reader, Head of the .

. - Department and Lecturer of the Uruve~ify and Pifu.dpal of College with

. ' .

_I,.

,_.-

- ' r- -...

as (72) Salaries to the teachers payable by University Filling of casual vacan cits Service conditions Pension and provident fund Approval for imparting instrution Classiﬁcation of teachers mm, Esta? 24m 2005 (5) Out of the names so recommended under sub-section (4) the Executive 7 Council shall appoint persons in order of merit 47. The salaries to the teachers of the University shall be payable by the University in accordance with scales ﬁxed by the Executive Council by an Ordinance with the ‘ prior approval of the State Government. 748. _ V Save as otherwise provided in this Act all casual vacancies of the members other than ex-oﬁicio members of any authority, committee or other body of the University shall be ﬁlled, as soon as possible for remaining unexpired period in accordance with the procedure . I 49. (l) i Every salaried ofﬁcer and teacher of the University paid by the Univer- sity shall be appointed under awritten contract which shall be lodged ’ l with the University and a copy thereof shall be furnished to the oﬁicer . Land teacher concerned. (2) Any dispute regarding service matters arising out of contract or other— ' wise between the University and any of its salaried employees shall be adjudicated upon by Kulpati and an appeal against Kulpati’s decision shall lie to the Kuladhipati, if preferred within thirty days from the date of "' decision who shall decide the dispute himself or refer it to tribunal g 4 _ constituted by him consisting of the following memberslnamely :- ' (one) HKulpati of any' University of Chhattisgarh; Member , Mote-any Secretary to the State Govemmengzandﬁg-Member (three) any Principal of the engineering college of the State. Member 50. ' (1‘) I TheUniversity shallconstitute for the beneﬁt of its oﬂicers, teachers, d__*__*clerical staff and other employees in such manner and subject to such , ,, conditions as may be prescribed by the State Government from time to time for similar oﬁicers, teachers, clerical staff and other employees, such _ pension, insurance and provident fund as it may deem ﬁt. _ but a person employed after his retirement (working in any post) shall ‘01- 13C Cp“:‘: 4 CC" 31: twp/:53» m. J M +1.: S «cm; “.1 5 l . No person shall impart instruction in the University or any College— (a) unless such person possesses the qualifications laid down by the Aca— demic Council inthis behalf, and . (b) except in such subject or subjects and upto the standard for which his qualiﬁcations have been approved by the Academic Councili 52. (1) Professor, Reader and Lecturer and Head df the Departrnent in Colleges fulﬁlling the academic and other qualiﬁcations and conditions of ' » experience laid down by the All India Council for Technical Education (AICTE) and drawing pay inthe AlCTE pay scales or approved by the State Government shall be recognised as ProfessoriReader, Head of the Department and Lecturer of the University and Pﬁhcipalof College with

~~,~24~2005 38 (73)

(2)

(3)

a minimum 15 years teaching experience of degree level in concerned subjects and drawing salary of Principal approved bytbe State Govern. ment shall be recognised as Professor by tbe University.

Visiting Professor means a Professor invited by the Executive Council for a short term of not more than 6 months as stipulated in the contract. A teacher who is appointed on part time basis in any institution shall not be given recognition by the University.

CHAPTER-lO EMERGENCY PROVISIONS

State Government 53. (1)" to aSsume financial control in certain circumstances

, .-.I~ (2)

. ",-~ )

J .1"

;. 4

.1 r

.- I~ r.~ ., .'

,. ).

If the State Government is satisfied that owing to maladministration or ~financial misrnanagementin the University a situation has arisen whereby financial stability of the University has become insecure, it may by notifi . . cation, declare that the finances of the University shall be subject to the control of the State Government.

Eyery~~9tifi.cationissiJed under sub-section (1) shall, in the first ~ce, .

reIilain in operation for a period of one year from the date specified in the .. ".

notification and the .State Government may, from time to time, by ..notification, extend the period of operation by such further period as it- , ,..;:;. may think fit, provided that the total period of operation does not exceed three years .

.. (3) •. During the period of the notification issued under sub.section (1) the

~-executive autJ-iority of the State Government shall extend to give--"-

directions to the said University to observe such cannons of financial

.propriety as may be speCified in the direction and to give such other

directions as the State Government may deem necessary and adequate for the purpose.

(4) . Notwithstanding anything contained in this Act, any such direction ~y include: .

(I) ~ ~aprovision requiring the submission .ofthe budgetto the"State

Government for sanction;

(Ji) a provision requiring the University to submit every proposal involving financial implications to the State Government for <

------ - --- ~- - -- - - sanction; .

. . . I (Iii) a provision requiring the submission of every proposal for the .

• revision of pay scale and rate of allowances of the officers, teach.

\. -;

ers;and other persons employed by the University to the State Governinent forthe sanction;. ,

.i- f ·'

)

- - J

,. I.

) -

State Government 53. to assume financial control in certain circumstances

~ ~. ~ 24 ~ 2005 38 ( 73)

a minimum 15 years teaching experience of degree level in concerned subjects and drawing salary of Principal approved by foe State Govern- ment shall be-recognised as Professor by the University.

(2) Visiting Professor means a Professor invited by the Executive Council for a short term ofnot more than 6 months as stipulated in the c_ontract.

· (3) · A teacher who is appointed on part time basis in any institution shall not be given recognition by the University.

CHAPTER-IO EMERGENCY PROVISIONS

· (1) · If the State Governnient is satisfied:that owing to maladministration or

(2)

(3)

(4) .

~ financial mismanagement in the University a situation has arisen whereby ~cial stability of the University has become insecure, it may by notifi-

. cation, declare that the :finances of the University shall be subject to the co:otrol of the State Government.

Every ~9tifi_catior1issued ooder sub-section ( 1) shall, in thdirst ins_tance, . remain in operation for a period_of one year from the· date specified -in the notification-and the -State Government may, from time to time, by

_- notificat10:q.; extend the period of op~ration by such further period as it - · may tlrink fit, provided that the t~tal ·period of operation does not excee5 d~~;::-:-

·tb.ree years.

During the period of the notification issued under sub-section (1) the executive authority of the State Government shall extend to give _ directions to the said University to o_bserve such cannons of financial · propriety as may be spe'cified in the direction and to give such other directions as the State Government may deem necessary and adequate for the ourpose.

Notwi!b,sfanding anything contained in this Act, any such direction ~y include:-

(i)

(ri)

(m")

a provision requiring the submission ·of the budget to the ·state Government for sanction;

a provision requiring the University to submit every proposal involving financial im:r:,lications J9 the State Government for · sanction; ·

. . - I a provision requiring the submission of every proposal for the.

' revision of pay scale and rate of allowances of th~ officers, teac~- ers: 'and other persons employed by the University to the State Goveminent for the sanction; ·-

mm, W24 amzoos 38 (73) % State Government 5 3. to assume ﬁnancial control in certain circumstances (2) ' (3) (1) (2) (3) (4) aminirnum 15 years teaching experience of degree level in concerned subjects and drawing salary of Principal approved by the State Govern- ment shall be recognised as Professor by the University, Visiting Professor means a Professor invited by the Executive Council for a short term of not more than 6 months as stipulated in the contract. A teacher who is appointed on part time basis in any institution shall not be given recognition by the University. CHAPTER —10 EMERGENCY PROVISIONS lfthe State Government is satisﬁed that owing to maladrninistration or ﬁnancial mismanagement inthe University a situation has arisen whereby ﬁnancial stability of the University has become insecure, it may by notiﬁ- cation, declare that the ﬁnances of the University shall be subject to the control of the State Government. Every notiﬁcation issued under sub—section (1) shall, in the ﬁrst instance, remain in operation for a period of one year from the date speciﬁed in the notiﬁcation and the State Government may, from time to time, by notiﬁcation, extend the period of operation by such further period as it ,, 7 , may think ﬁt, provided that the total period of operation does not exceed three years. During the period of the notiﬁcation issued under sub—section (1) the executive authority of the State Government shall extend to give 7 ’ directions to the said University to observe such cannons of ﬁnancial propriety as may be speciﬁed in the direction and to give such other directions as the State Government may deem necessary and adequate for the purpose. - Notwithstanding anything contained in this Act, any such direction may include:- (1) a provision requiring the submission of the budget to the State Government for sanction; . (ii) a provision requiring the University to submit every proposal involving ﬁnancial implications to the State Government for i sanction; (iii) a provision requiring the submission of every proposal for the- revision of pay scale and rate of allowances of the oﬁcers, teach— ers, and other persons employed by the Universityto the State Government forthe sanction; -

38 (74) ~ U"jq;!, ~ 24 "FI'lU 2005

(iv) a provision requiring the deduction of salaries and allowances of all or any class of persons employed by the University,

(v) a provisionrequiringthe deduction in thenumberofpo~ of the officers, teachers and other persons employed by the

University ; (vi) a provision requiring the lowering down of scales of pay and

rate of allowances, and . (vii) a provision in regard to such other matters as may have the ef-

t ... " - .

Provided that the Kuladhipati may, ifhe considers it nec- essary so to do, appoint a committee consisting of an education- ist, and administrative expert and a financial expert to assist

•, .-

_r.cannot be carried out in accordance with the provisions of the Act, with- out detriment to the interests of the University and it is expedient in the interest of the University so to do, it may by notification, forreasons to be mentioned therein, direct that the provisions of Sections 12,13,22 to . 25,34,35,41 and 64 shall as from the date specified in the notification

_(hereinafter in this Section referred to as !he appointed date) apply to the

University. The NottfiCiiiioncissued und~r sub-section(l) shall remain in operation for a period of one year from the appointed date and the State Govern- ment may, from time to time, extend th~ period of such further period as

mance of such duties. . Notwithstanding anything contained in this Act, it shall be binding on every authority of the University and every officer of the University to give effect to the direction given under this section. Every officer of the University shall be personally liableformisapplica- tion of any fund or property of the University as a result of non-compli- ance of the direction given under this section to which he shall have been .a party or which shall have happened through or been facilitated by gross .;neglect ofhii;dufy assuch officer, and the loss so incurred shall,~-o~:::n"=a-:;;;:-"""=

certificate issued by the, Secretary of Man power and Employment be recovered from such officer as an arrears ofland revenue. __._ Provided that no action to recover the amount ofloss as arrear __

ofland revenue shall be taken until reasonable opportunity has been given to the person concerned to fumish explanation and such explanation has

been considered by the State Government lfthe State Government on receipt of a report or otherwise, is satisfied .(1)

(5)

(2)

. (6)

54.Powers of State Gnvp~ ment tl) apply Actin modified fonn with a view to provide for better administra- tinn of University in certain circum- stances.

38 (74)

Powers of State 54. GnvPrr,me t 10 apply Act.in modified fonn with a view to provide for better administra- tion of University in certain circum- stances .

~ ~, ~ 24 ~ 2005

. . (iv) a_provision requiring the deduction of salaries and allowances of

ail or any class of persons employed by the University,

(v) a provisicinrequiringthe deduction in the number ofpo~ of the

officers ,- teachers and other persons employed by the

University;

(vi) a provision requiring the lowering downof scales of pay and

rate of allowances, and

· (vii") a provision in regard to such other matters as may have the ef-

~ect-o.L+r,.,duc· 1I0 Il'"' +hp, -h..-.,:,-nc;al ........,;., r.n t"ho T T .... ;,,,,rs1·ty 11 v 5u..1. ..... 1..J..u1,.u .. .1_ .1. i::>U~L.iJ. VJ..ll.L.L--,1,. ....... ,....,, ~.

Provided that the Kuladhipati may, ifhe considers it nec-

essary so to do, appoint a committee consisting of an education-

ist, and administrative expert and a financial expert to assist

, Kulpati so appOia.J.ted ~ exerc.i~e of su:h p~r•.ve!"s 2.!ld perfor- .i..

mance of such duties.

(5) . . Notwithstanding anything contained in this Act., it shall be binding on

every authority of the University and every officer ·of the University to

give effect to the direction given under this section.

. ( 6) Every officer of the University shall be personally liable for misapplica-

. ti.on of any fund or property of the University as a result of non-compli-

ance of the direction given und~r this secti.m;i. to which be shall bavebeen

.. a party o~ which shall have.happened through or been facilitated by gross

,. . - . -

neglect of his "dufy as such officer, and the loss so incurred shall, on a~~~;;,,, certificate ~ssued by th~ Secretary of Man power and Employment be

recovered from sych ofti,cer as an arrears oflarid revenue.

- - - Provided that no action to recover the amount ofloss as arrear _

_ of land revenue shall be taken until reasonable opportunity bas been given

to the person concerned to furnish explanation and such explanation bas been considered by the State Government

(1) If the State Government on receipt of a report or otherwise, is satisfied ·

1 f-' :, • ' J •· - ~ ·- • " .. ! h ' ' •-·· · - 4.- -r • · ......... - rt1• T T-~ 'P"'\ ---~ h , l 1a. i:l .'.> H lia h.Jl i , li:i.'.:, lli , SC!l J..u 'l'lli1.,1 .llC. C:.L.-11..fibL.c.tu.~•u L, L .e \.✓ HI 1 ~1-'""J

cannot be ~ed out in accoi::d.ance with the provisions of the Act, with-

out detriment to the interests of the University and it~ expedient in the interest of the Umversity so to do, it may by notifi~tion, for re_asons to

be mentioned therein, direct that the provisions of Sections 12, 13, 22 to

· 25, 34, 35, 41 and 64 shall as from the date specified in the notification

(hereinafter in this Se_ction referred to as the appointed date) apply to the

University.

(2) The Notificifion-"issued unct,er ~b--section(l) shall remain in operation

for a period o_f one year from the appointed date and the State Govern-

ment inay, fr~m time to time, extend th~ period of such further period as '·

, .. -

. ,.. .

- r , - ,_

38 (74) maven—saw ,ﬁqi'cﬁmnaattzoos Povvers of State 5 4, Cover", merit tn, apply Act in modiﬁed form with a view to provide for better administra- tion of University in certain circum— sta nces (5) (6) (1) (2) (iv) a provision requiring the deduction of salaries and allowances of all or any class of persons employed by the University, (v) a provision requiring the deduction in the number of posts of the ofﬁcers, teachers and other persons employed by the University ; (vi) a provision requiring the lowering down of scales of pay and rate of allowances, and . ' (Vi) a provision in regard to such other matters as may have the ef— fect of reducing the ﬁnancial sham on the University. Provided that the Kuladhipati may, ifhe considers it nec— essary so to do, appoint acomniittee consisting of an education- ist, and administrative expert and a ﬁnancial expert to assist I Kulpati so appointed in exercise of such powers and perfor~ * mance of such duties. Notwithstanding any thing contained in this Act, it shall be binding on every authority of the University and every ofﬁcer 'of the UniVersity to give effect to the direction given under this section Every ofﬁcer of the University shall be personally liable for misapplica— tion of any fund or property of the University as a result of non-compli- ance of the direction given under this section to which he shall have been a party or which shall have happened through or been facilitated by gross certiﬁcate issued by the Secretary of Man power and Employment be recovered from such ofﬁcer as an arrears of land revenue. Provided that no action to recover the amount of loss as arrear of land revenue shall be taken until reasonable opportunityhas been given to the person concerned to furnish explanation and such explanation has been considered by the State Government . If the State Government on receipt of areport or otherwise, is satisﬁed 4. .. Tr .‘ x r, r .1: L its. .t spear. ”11.“_’T, LAAdeDLLuchL/LA “a; d‘xu‘vlkul “new; we emu“ whit e \ en. - .r it}. cannot be carried out in accordance with the provisions of the Act, with- out detriment to the interests of the University and it is expedient in the interest of the University so to do, it may by notiﬁcation, for reasons to be mentioned therein, direct that the provisions of Sections 12, 13, 22 to i 25, 34, 35, 41 and 64 shall as from the date speciﬁed in the notiﬁcation (hereinafter in this Section referred to as the appointed date) apply to the University. > 7 - The Notification’issued under stib‘sectionﬂ) shall remain in operation for aperiod of one year froni the appointed date and the State Govern— rncnt may, from time to time, extend the period of such further period as ’ neglect ofhis duty as such oﬂicer, and the loss so incurred shall, on'a": ' "

~ lJOI'i;[, ~ 24 ~ 2005 38 (75)

, • -.,

. , . i"". (5) I .

. "< ,j ~..l,

I' i

Ii.., L

.. ,

it may think fit SO, however that the total period of operation of the noti- .fication does not exceed three years.

(3) The Kuladhipati shall simultaneously \vith the issue of the notification, appoint Kulpati under Sections 12 and 13 and Kulpati so appointed

. shall hold office during the period of operation of thenotification. Provided that Kulpati may, notwithstanding the expiration of the

period of operation of the notifications, continue to hold office thereafter until his successor enters upon office but this period shall not exceed one year.

As from the appointed date, the following consequences shall ensue, namely:-

(one) Kulpati, holding office immediately before, the appointed date, ~. shall notwithstanding that his term of office has not expired,

vacate his office. -' .

. (two) every person holding office as a member of the Executive or the Academic Council, as the case may be imffiedialely before the appointed date shall cease to hold thai office;

(three) until the, executive Councilor Academic Council, as the case may be is reConstituted in accordance with the provisions as modified, Kulpati appointed under Section 12 and 13 as modi- fied, shall exercise the powers and perform the duties conferred

or imposoo by or under this Act, on the Executive Councilor AcademicCounciL .

- Provided that the Ku1adhipati may, ifhe oonsiders it nec- essary so to do, appoint a oommittee consisting of an ooucation- ist, an administrative eXpert and a financial expert to assist Kulpati so appointed in exercise of such powers and.performance,of

, such duties:

BdoIe the eXjJiratiull of LhejJ~riod uf optrauoll of Ul" lluti ..tlcauull or

mediately as early as practicable, thereafter, Kulpati shall take steps to constitute Executive Council and Academic Council ill accordance with the provisions of the Act, as unmodified and the Executive Council arid

Academic Council as so constituted shall begin to function on the date inlmediatelyfolioWing the date of expiry of the period of operation of the notification of the date on which the respective bodies are so constituted _ .Whichever is later ..

Provided that if the Executive Council and Academic Council are not cOnstituted before the expiration of the period of operation of the notification, Kulpati shall on such expiration, exercise the powers of each . of these' authorities SUbject to prior approval of the Kuladhipati till the. .

,l •

- l

f .- ~ - 1· .. - ~ .

:a. y

--~

·_ f. r. j

" ·l .

p, I

- I ), .. I

)

(3)

(4)

(5)

~ -~. ~ 24 ~ 2005 . 38 (75)

it may think fit so, however that the total period of operation of the noti- fication does not exceed three years.

The Kuladhipati shali simultaneously with the issue of the notification, appoint Kulpati under Sections 12 and 13 anq Kulpati so appointed

shall hold office during the period of operation of the notification.

Provided that Kulpati may, notwithstanding the expiration of the

period of operation of the notifications, _continue to hold office thereafter

until his successor enters upon office but this period shall not exceed one year.

. As from the appointed date, the following consequences shall ensue,

namely:-

( one) ~ulpati, holding office immediately before, the appointed date,

shall notwithstanding that his term of office has not expired, vacate his office.

· ' . (two) . every person holding office as a member of the Executive oi the

Academic Coun~il, as the case may~ ~ediately before the appointed date shall cease to hold that office;

(three) until the, executive Council or Academic Council, as the case

may be is reconstituted in accordance with the provisions as

modified, Kulpati appointed under Section 12 and 13 as modi-

fied, shall exercise the powers and perform the duties conferred - .

or imposed by or und~i this Act, on the Executive Council or

Academic Council .

- Provided that the Kuladhipati. may, ifhe considers it nec-

essary so to do, appoint a committee consisting of an education-

ist, an administrative expert and a financial expert to assistKulpati so appointed in exercise of such powers and.performanc~of

such duties:

Belo re the expiratiun of the period of optrat10n of the noti.ficauun or

in:imediately as early as practi~ble, thereafter, Kulpati shall take steps to

constitute Executive Council and Academic Council in accordance with

the provisions of the Act, as unm0dified and the Executive Council and

Academic Council as so constituted shall begin to function on the date

immediately following the date of expiry of the period of ow:ation of the notification of the date· on which the respective bodies are so constituted

-whichever is later. _

Provided that if the _Executive Council and Academic Council

· are not constituted before the expiration of the period of operation of the . . .

notification., Kulpati shall on such exp-inuion, exercise the powers of each

of these'authorities· subject to prior approval of the Kuladhipati till the . ....

(3) (4) (5) L Wang W, ﬁat-a 24 me 2005 - 33 (75) it maythink ﬁt so, however that the total period of operation of the noti- ﬁcation does not exceed three years. The Kuladhipati shall simultaneously with the issue of the notiﬁcation, appoint Kulpati under Sections 12 and 1 3 and Kulpati so appointed ‘ shall hold ofﬁce during the period of operation of the notiﬁcation. Provided that Kulpati may, notwithstanding the expiration of the period of operation of the notiﬁcations, continue to hold oﬁice thereafter until his successor enters upon oﬂice but this period shall not exceed one year. V As from the appointed date, the following consequences shall ensue, namely :- - I (one) Kulpati, holding ofﬁce immediately before, the appointed date, shall notwithstanding that his term of ofﬁce has not expired, vacate his ofﬁce. ' (two) every person holding ofﬁce as a member of the Executive of the Academic Council, as the case may be immediately before the appointed date shall cease to hold that ofﬁce; (three) until the, executive Council or Academic Council, as the case may be is reconstituted in accordance with the provisions as modiﬁed, Kulpati appointed under Section 12 and 13 as modi- ﬁed, shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Executive Council or Academic Council . . Provided that the Kuladhipati may, ifhe considers it nec- essary so to do, appoint a committee consisting of an education— - ist, an administrative expert and a ﬁnancial expertto assist Kulpati so appointed in exercise of such powers andperformance of I such duties - o’etore the expiration ut‘ the period ot‘opei’ation ot tut: nuttticauun or immediately as early as practicable, thereaﬁer, Kulpati shall take steps to constitute Executive Council and Academic Council in accordance with the provisions of the Act, as unmodiﬁed and the Executive Council and Academic Council as so constituted shall begin to function on the date immediately following the date ofexpiry ofthe period ofoperation ofthe notiﬁcation of the date on which the respective bodies are so constituted Whichever is later. Provided that if the Executive Council and Academic Council are not constituted before the expiration of the period of operation of the notiﬁcation, Kulpaﬁ shall on such expiration, exercise the powers of each of these authorities suhject to prior approval of the Kuladhipati till the

38 (76).

Effect on expiration of the period of notification '. nnder section 54 ',- ~..

--- ...•.-.,-.

55.

~ ~, ft-riq; 24 0R<rtt 2005

Executive Councilor Academic Council, as the case may be, is so con- stituted.

On expiration of the period of operation of the notification issued under Section 54, the provisions of this Act, as modified in application to the University mentioned in the notification shall ~e to operate in respect there of and the other relevant provisions of this act shall revive and continue to apply thereto.

Provided that the expirationofthe operation of the notification shall not affect :-

(a) previous operation of or anything done or liability acquired, accrued or incurred under the provisions as modified or any order made thereunder; . or

(b) .any right, privilege, ohligation or liability at:qci!"ed, ~~c!"1.!.edC~incurred ~under the provisions as modified or any order made thereunder; or

(c) any investigation or remedy in respect of any such right, privilege, obli. gation or liability as aforesaid and such investigation or remedy may be instituted or enforced as if the modified provisions had not ceased to apply ..

CHAPTER-ll SUPPLEMENTARY PROVISIONS

•'. - . . •

Dispute as to 56. constitutiOn of University authori- ties aud bodies

If any question arisesregarding the interp~tation of any provisions of this Act or any Statute, Ordinance or Regulation or as to whether any person has been duly elected; appointed as or, is entitledJo.be, a member of any authority or other body of the University, the matter shall be referred to the Kuladhipati whose . decis,ion thereon shall be final.

Provided that before taking any such decision the Kuladhipati himself or an officer nominated by him shall give the person or persons affected thereby a

, •..-

.Constitution of committee"'"

'Proceedings of 'University and bodies not invali-. dated by vacancies. . .

Explanation - In this section the expression-

...._J a) ... "body'~ ~h~d:s.anY ~01lllIli~ constituted by or under this Act; (b) "appointed" does not include appointments to the saiaried posts of the

University . 57. Where any authority of the University is given power by this Act, or1he Statute

to appOint committee, such committee shall, save as otherwise provided, consist. - ~:- ',- ~-_._~-_._ ... ' .- -- of members of the authority concerned and of such other persons, if any, as the authority in each case may think fit.

58. No act or proceeding of any authority, coilll11itteeor body of the University shall be invalid merely by reason of- (a) any vacancy in or defect in 1heconstitution thereof;

.. ,.. . ."

38 (76)

Effect on 55. expfration of the period of notification ·. · under section 54

. -•----=- Dispute as to 56. constitution of University authori- ties and bodies

~ ~. mw; 24 ~ 2005

Executive Council or Academic Council, as the case may be, is so con- stituted.

On expiration of the period ofoperation of the notification issued under Section

54, the provisions of this Act, as modified in applic~tion to the Univ_ersity

mentioned in the notification shall cease to operate in respect there of and the . . other relevant provisions of this act shall revive and continue to apply thereto.

Provided that the expiration·of the operation of the notification shall not affect:-

(a) previous operation of or anything done or liability acquired, accrued or

. incurred under the provisions as modified or any order made thereunder; _ or

(b) · any :right, privilege, o bl· gation or liability ~c.qui!"ed, 9.cc:1..!:ed er 0..curred

~under the provisions as modified or any order made thereunder; or ( c) any investigation or remedy in respect of any such right, privilege, obli-

gation or 1ia~ility as aforesaid and such investigati_on orremedy may be

instituted or enforced as if the modified provisions had.not ceased to apply . .

CHAPTER-11 SUPPLEMENTARY PROVISIONS

If any question arises _regarding the interpretation of any provisions of this Act or

any Statute, Ordinance or Regulation or as to whether any person has been duly

elected; appointed as or, is entitled Job~ a member of any authority or other body of the University, the matter shall be referred to the Kuladhipati whose

· decis.ion thereon shall be fuial. Provided that before taking any such decision the Kuladhipati himself or

an officer nominated. by him shall give the person or persons affected thereby a ;-~:isom.bk "i';'n:t:ity f ~ ·ngh :i d.

Explanation - In this section the expression - ____ ( a) ___ "bo_dy'' ind~~d~s~y _co~ttee consti~uted by or under this A~t;

-Constitution of c:ommittee ..

'.Proceedings of ·university and· bodies not invali-. dated by vacancies

. •·

57.

58.

(b) "appointed" does riot include appointments to the saiaried posts of the

Upiversity.

"\Vhere any authority of the University is given power by this Act, or the Statute

to appoint committee, suc~-~~ttee shall, save as otherwise provided, consist

of members of the authority concerned and of such other persons, if any, as the

authority in each case may think fit. No act or proceeqibg°-f any authority, comrpittee or body of the University shall be invalid merely by reason of- '

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

- -.

, ..

• .,_-

. . r- ,

33 (76) nationalism—av, W24 amzoos ““h— 5 W Effect on 55. ‘ expiration of the period of notiﬁcation under section 54 Disputeas to ‘56. constitution of University authori- ties and bodies Constitution of > 57 committee ; 'Proceedings of 5 8. University and bodies not invali— dated by vmncia v Executive Council or Academic Council, as the case may be, is so eon- stituted, ' . On expiration of the period of operation of the notiﬁcation issued under Section 54, the provisions of this Act, as modiﬁed in application to the University mentioned in the notiﬁcation s "‘l cease to operate in respect there of and the other relevant provisions of this act shall revive and continue to apply thereto Provided that the expiration of the operation of the notiﬁcation shall not affect :— (a) previous operation of or anything done or liability acquired, accrued or incurred under the provisions as modiﬁed or any order made thereunder; , or (b) any right, privilege, obligation or liahihty acquirer; accrued or incurred Lunder the provisions as modiﬁed or any order made thereunder; or (c) any investigation or remedy in respect of any such right, privilege, obli— gation or liability as aforesaid and such investigation or remedy may be instituted or enforced as if the modiﬁed provisions had not ceased to apply- CHAPTER—11 SUPPLENEENTARY PROVISIONS Ifany question arises regarding the interpretation of any provisions of this Act or any Statute, Ordinance or Regulation or as to whether any person has been duly elected, appointed as or, is entitled to be, a member of any authority or other body of the University, the matter shall he referred to the Kuladhipati Whose decision thereon shall be ﬁnal. , Provided that before taking any such decision the Kuladhipati himself or an ofﬁcer nominated by him shall give the person or persons aﬁected thereby a Tanfnlgww Nﬁv‘r‘r-hwr «- "Cyniy-r-i—«~~«~i Explanation — In this section the expression — (a) “body” includes any committee constituted by or under this Act; (b) “appointed” does not include appointments to the salaried posts of the University. Where any authority of the University is given power by this Act or the Statute to appoint committee, such committee shall, save as otherwise provided, consist of members of the authonty concerned and of such other persons, if any, as the authority in each case may think ﬁt No act or proceeding of any authority committee or body of the University shall be invalid merely by reason of — - (a) any vacancyin or defect in the constitution thereof;

~ lJOit!jf, fu:;riq; 24 ~ 2005 38 (77)

Protection of action 59. taken in good faith

T,-

Terms of office of 60. • members of

Authorityof University

the Reglstrdf .

(2) Any officer of the University;whether salaried or otherwise, other than a

__ ~_Dean may resign his office by a letter addressed to the Registrar. Such

resignation shall take effect from the date on which the same is accepted

by the Authority competent to fill the vacancy. .

A person shall be disqualified for being chosen as, and for being amem-

ber of any of the authorities of the University- (a) _. ifheis of unsound mind; Or ---

(b) ifhe is deaf, mute or suffering from any contagious disease; or

(d) ifhe has been cOnvicted by a CoUrt of Law of an offence involv-.. , ing moral turpitude and sentence in respect there ofto imprison- ment for not le~s than six months; .

(1)62.

(

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

No suit, prosecution or other legal proceedings shall lie against any officer, teacher

or other employee of the University for anything which is in good faith done or

intended to be done by him under this Act, or the Statute or Ordinance or Regulation.

(1) Wherever in accordance with this Act, any person is to hold an office or

to ~ a member of any authority, by rotation according to seni6Hty, Such

seniority in the absence of any provisions to the contrary in the Act, shall

be determined in accordance with the statute.

Provided that, till the statute are made, the seniority in particular

!cadre shall be determined by the length of continuoUs service in such a• cadre and where the length of continuous service of two or more per-

sons in the same cadre is the same, then "Seniority" shall be deterrnl'r;ed by seniority in age.

-.~---- (2) _._.Wherever any person becomes a member of any authority by virtue of .

. the post or office held by him or byvirtue of possessing aspecified

qualification, he shall forthwith cease to be a member of such authority if

he ceas.es to hold such post o~ office or ifhe ceases to ossess such =:;;;;;=m-===;;;;;='qualificationsbefore the expiry of the term of his membership

Provided that he shall not be deemed to have ceased to hold his

post or office merely by reason of his proceeding on leave for a period ---------not exceeding four months.

61. (1) Any member other than an ex -officio member of the Executive Council, . the Academic Council, or any other University Authority or Committee

or Dean ofa Faculty may resign by a letter addressed to the Registrar

and the resignation shall take effect as soon as the letter is received'by

Resignation of member or officer oruoiversity

Disqualification for being mem ber of authority

,. - I

I -

J'- , .1 i

. 1-, . ;'\

1" ..., ,, .

,. -

Protection of action 59. taken in good faith

Terms of office of .60. members of Authority of Unfyersity

! .

(

~~.~24~2005 38_ (77)

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

( c) · any irregularity in its procedure not affecting the merits of the. case. No suit, prosecution or oilier legal proceedings shall lie against any officer, teacher or oilier employee of the University for anything which is in good faith done or intended to be done by him under this Act, or the Statute or Ordinance or Regulation. · ,., ( 1) Wherever in accordaney with this Act, any person is to hold an office or

to be a memberof any auth~rity, by rotation according to senio'tlfy, such seniority in 1he absence of any provisions to the contrary in the Act, shall be detennihed in accordance with the statute. -- -- --

Provided that, till:the statute are made, the seniority in particular i cadre shall be determined by the length of continuous service in such a l. cadre and where the length of continuous service of two or more per- sons in the same cadre is the same, then "Seniority" shall be deternifued by seniority in age.

. Wherever any person becomes a member of any-authority by virtue of · the post or office·held by him or by·virtue of possessing a specified

qualification, he shall forthwith cease to be a member of such authority if . . he ~eas_es to hold such post or offic~or ifhe ceases to_yossess such qualifications. before the expiry of the term of his membership

Provided that he shall not be deemed to have ceased to hold his post or office merely by reason of his proceeding on leave for a period

---------not exceeding four months. Resignation of 61. member or officer of University

Disqualification for 62. being member of authority

( 1) · ~y memkr other than an ex-officio member of the Executive Council, the Academic Council, or any other University Authority or Committee or Dean ofa Faculty may resign by a letter addressed to the Registrar and the resignation shall "W<.e effect as soon ·as the letter is received"°by the egistrar.

(2) _Any officer of the University,·whether salaried or otherwise, other than a -~ _pean rnayresign hjs office by a letter addressed to theR.egistrar. Such

resignation shall take effect from the date on which the same is accepted

(1)

by the Authority competent to fiJl the vacancy. . A person shall be ·disqualified for being chosen as, -and for being a mem- ber of any of the authorities of the University-

- (a) ifhe is of unsound mind; or (b) if he is deaf, mute or suffering from any contagious disease; or (c)

(d)

ifhe is an undischarged in solvent; or ifhe ~.been convicted bya co·urt of Lav~ of an offence involv-• , · I . ing moral turpitude and sentence in respect there of to imprison- ment for not le;s than six months;

animations, that? 24 man 2005 ' 38 (77) A l c (b) (C) No suit, prosecution or other legal proceedings shall lie against any ofﬁcer, teacher Protection oi" action 59. taken in good faith any defect in the election, nomination or appointment of a person acting as a member thereto; or any irregularity in its procedure not affecting the merits of the case. or other employee of the University for anything which is in good faith done or intended to be done by him under this Act, or the Statute or Ordinance or Regulation.’ Terms of ofﬁce of .60. (1) members of Authority of University Resignation of 61 ‘ (1‘) member or oﬂ'rcer of University (2) _ Disqualiﬁcation for 62‘ (1) being member of authority Wherever in accordance With this Act, any personis to hold an oﬁice or to be a member of any authority, by rotation according to seniority, such seniority in the absence of any provisions to the contrary in the Act, shall be determined in accordance with the statute. Provided that, till the statute are made, the seniority in particular ‘cadre shall be determined by the length of continuous service in such a cadre and where the length of continuous service of two Or more per- sons in the same cadre is the same then “Seniority” shall be determined by seniority in age. Wherever any person becomes a member of any authority by virtue of ' the post or ofﬁce held by him or by'virtue of possessing a speciﬁed qualiﬁcatiom he shall forthwith cease to be amernber of such authority if he ceases to hold such post or ofﬁce or ifhe ceases to possess such qualiﬁcations before the expiry of the term of his membership Provided that he shall not be deemed to have ceased to hold his post or ofﬁce merely by reason of his proceeding on leave for a period not exceeding four months. " " ,_.. Any member other than an ex—ofﬁcio member of the Executive Council, _ the Academic Council, or any other University Authority or Committee I or Dean of a Faculty may resign by a letter addressed to the Registrar and the resignation shall take eﬁect as soon‘as the letter is received'lby the Regisuar. _ ’Any ofﬁcer of the University-whether salaried or otherwise, other than a ' Dean may resign his ofﬁce by a letter addressed to the Registrar. Such resignation shall take eﬁect from the date on which the same is accepted by the Authority competent to ﬁll the vacancy. A person shall be disqualiﬁed for being chosen as, and for being a mem- ber of any of the authorities of the University— (a) if he is of unsound mind; or (b) if he is deaf, mute or suffering ﬁ’om any contagious disease; or (c) if he is an undischarged in solvent; or (d) if he has been convi ct'ed by a Com of Law of an offence involv— ing moral turpitirde and sentence in respect there of to imprison- ment for not less than six months; t

38 (78) , ~~. ~ 24 "R<Itt 2005

•

. ' , ~.

, .' ..

(3)

(I)

(2)

64.

63.

If any question arises as to whether a person is, has been' subject to any of the disqualification mentioned in subsection (1) the queStion shall be referred for the decision of the Kuladhipati and his decision there on shall be:final and no suit or other proceeding shall lie in any court ofla~ against

such decisions. The Kuladhipati may, on the request of the Executive Council, remove the name of any person from the register of graduates or diploma holders or the name of any person from membership of any authority or body of .

the University, if- 0) he is guilty of gross misconduct; and, (ii) he acts prejudicial to the interest of the University.

Provided that the Kuladhipati shall cause a preliminary enquiry , to be made aildifhe issatisfied that prima facie ~ exists, he shall serve on such person charge-shee~ in writing, stating the misbehaviour or the act prejudicial to the interest of the University, as the case may be. ,

(2) After taking into consideration the reply to the charge sheet submitted --------, -, by such person or member under sub-section (I), the Kuladhipati may, if

, he con~iders th~t fUrther action is necessary, entrust the enquiry to a

tribunal consisting of a nominee of the Kuladhipati, a nominee of the

"""~~;a;=a_;;;;_~ExecutiveCouneil and nominee of the such person or a'member, The Tribunal shallafllir giving such person or a member an opportunity

''''= .•••••..•_"••.~.'=' ofbeing heard and examining such evidence as may be necessary, record its fipdings and forward it to the Kuladhipati; and

- -,- , '(4)-- The Kuladhipati may, after ciJnsidering llierep6rt of the Tribunal pass

such orders as he considers necessary_ P,ovided that no order shall be passed unless such person or a

member has been given a reasonable opportunity to show cause as to why the proposed action should not be taken against him.

If any difficulty arises as to the first constitution or reconstitution of any authority of the University after commencement of the Act, or otherwise in giving effect to

. ,~... ~ the provisions of this Ac}:,the State Government, as occasion may require, may.

by order do anything which appears to it necessary for the purpose of removing

the difficulty.

.-"

Removalof difficulties

Power to remove from register of grnduates or diploma holders or any .uth.~rily or bodyofUnlVersity

. 38 (78)

(2)

. ~ ~. ~ 24 ~ 2005

If ~y question ruis~s as to whe'ther a person is, has been' subject to any of the disqualification mentioned in subsection (1) the question shall be

referred forthe decision of the Kuladhipati and his decision there on shall

be final and no suit or oth~ proceeding shall lie in.any court ofla~ against

such decisions.

Power to remove 63. (1) The Kuladhipati may, on the request of the Executive Council, remove

the ~e of any person from the register of graduates or diploma holders

or the name of any person from members,hip of any authority or body of ·

the University, if-

from register of graduates or . diploma holders or any authority or . body ofU~ersity .

Removal of difficulties

(2)

(3)

(i) he is guilty of gross misconduct; and ' (ii) he acts prejudicial to the interest of the University.

Provided that the Kuladhipati shall cause a preli,m:inary enquiry

le) be made and ifhe is satisfied that prima facie cas~ exists, he shall serve on such person charge-shee~ in writing, stating the misbehaviour or th~

act prejudicial to the interest of the University, as the case may be . . After taking into consideration the reply to the charge sheet submitted

by such person or member under sub-section ( 1 ), ihe,Kuladhipati may, if . .

he considers that further. action _is necessary, entrust the enquiry to a .· .

tribunal consisting of a nominee of the Kuladhipati, a nominee of' the

Execlltive· Council and nominee of the such J>erson or a·mernber,

The Tribunal shall after giying such person or a member an opportunity

·. ofbeing heard and examining such evidence as may be necessary, record

its :fipdings and forward it to the Kuladhipati; and

( 4)- - The Kuladhipati may, after. considering e repo o the Tribunal pass

such orders as he considers necessary.

Pr;ovided that no order shall be passed unless such person or a

member has been given a reasonable opportunity to show cause as. to

why the proposed action should not be taken against mm. 64. If any difficulty arises as to the first constitution or reconstitution of any authonty

· of the Universityafter commencement of the Act, or otherwise in giving effect to - the' provisions of thj.s Ac~ the State Government, as occasion may require, rriay.

by ord:er do anything which appears to it necessary for the purpose of removing

the difficulty.

. ,,.

'. ~ r

-. ,.. , .i•·~ '. -

38 (78) WW, Rim 24 mam 2005 (2) Power to remove 63 . (1) from register of graduates or diploma holders or any authority or body of Uniyersity Ifany question arises as to whether aperson is, has been subject to any of the disqualiﬁcation menti oned in subsection (1) the question shall be referred for the decision of the Kuladhipati and his decision there on shall be ﬁnal and no suit or other proceeding shall lie in any court of law against such decisions The Kuladhipati may, on the request of the Executive Council, remove the name of any person from the register of graduates or diploma holders or the name of any person from membership of any authority or body of the University,if- (1) he 15 guilty of gross misconduct; and (ii) he acts prejudicial to the interest of the University. Provided that the Kuladhipati shall cause a preliminary enquiry in be made and if he 15 satisﬁed that pnrna facie case exists, he shall serve on such person charge-sheet, in writing, stating the misbehaviour or the act prejudicial to the interest of the University, as the case may be. , After taking into consideration the reply to the charge sheet submitted by such person or member under sub-section (1), the Kuladhipaﬁ may, if - he considers that further action is necessary, entrust the enquiry to a tribunal consisting of a nominee of the Kuladhipati, a nominee of the ' ' ,7; Executive Council and nominee of the such person or a member, ' The Tribunal shall aﬁer giving such person or a member an oppornmity . ofbeing heard and examining such evidence as may be necessary, record its ﬁndings and forward it to the Kuladhipati; and W The Kuladhip ati may, after considering the report of the Tribunal pass such orders as he considers necessary. Provided that no order shall be passed unless such person or a ~ member has been given a reasonable opportunity to show cause as to why the proposed action should not be taken against him. Removal of ' 64. If any difﬁculty arises as to the ﬁrst constitution or reconstitution of any authonty difﬁculties 'of the University after commencement of the Act, or otherwise in giving eﬁect to the provisions of this Act, the State Government, as occasion may require, may, by order do anything which appears to it necessary for the purpose of removing the diﬁiculty. ‘ ~ V ' dams, wmwm, Wmmﬁﬁwgﬁm, Wégﬁeﬁmﬁmvzoos.

, ••

1l~, iF-% :i.It1J1 (~ET<f, 12q..e) ~ Y.lflJl %TI 6i:l-lG. s:rAi"!, uTI. 2-22-~ ~3S fu. ii. f~, fe..f"!"'.30-5-WOl. fl .

..,.•. '

q...:ijLj"1 ~ ••• ;~ ••• eij ..~Jj~~1 ~. ilLi-009/20:J3(2D-{Jj-O;., t,

..~

• •

I I

9.",--:i", 221;] / -. - {jc.;~{,W~ 1':.'1!q-,2I"t'lG4l!\ 20)b-~ 11, ~ 192£

lqji.i afK ,q€Hq/ ~I~~l1T ~;.jic;,'1'1,~~ ~ ~, <JS.:;-,

j ,.\ ~ r

"1"..

..J

~"i;C\- 11223!193!21-;g:!J>:I'\-''i~I/GO_ -'e"u~<>;;'lq.~c;n~"il ",; l~,.•jt'ij\SG'O;ii;;:;' ...;<-:: ~~ ft;.-.i"" 2£;-8- 2006 ~.l.l"-"'!'-;i\i ~j ..:>i:l..,;fjm ~~ t, ~'JSPi\l ~C;~ji2l,\lo;lq,J"I.:i!']q,I,u ~ It'!"" :.:epll{'j(l 1~1 ~ t.

e"i~'l!¥~ \1•..."iJ41~ ~ ';JR"ii (ietl o-..:c.:w:r:.!'-, k.4C"i1 ;;'t ~'i:-,~-+l;-.::;e..

J 447

r -r'

-t'

• ,

. "'

J f

• -~

, .

: I ~

l l i i 1

l ,.

=a,c.-.,.., ~ -=Vtc. : l:ml"'l (ITT! ~ lcc,,i:'.) ~ ffl ~ Zi::1'-:10. 9."AiC?", -;;fl_ 2- 22 - §ui-B'l~ ~BS fu -:ti·. f~~~. fc:-.iq-,_.3Q-5-¥l0i. " ·

~ 224]

( mrr'cIT{TJT )

--~;nf8lchi~ ~ -~cn1&1a

19!~ ~!{ fq~l~ "Pl~ ~Yi '-i?il~<{, ,;;,1.;:r'. ~ 1-e\) ~ , {t<l:i;'.

tj ._;, j2.J-, 9, ,-; jo, . ' ' t! "Gl ·.➔ ' l ~~/ ci<i':. 114-009/200.3/20--01 - 03. "

9,:1-1 icr, 11223/293/21-o:rt~ /06.- ·~ 'Q~-;t• !~ ;-o;t:.!7, ~ -;I cr; !. l""J -.it-rl"\Sri·O'i~~--;J.; ~~ fc.1 ~cr, 28-8-2006 ~ j .1\;'~ ~;iu £i Oi::l--!fu !P. i~ ~i ~ ~1 c.t._#J~~i \.l -id~-til~t<.~~ q;j -~!1~J~; ~ .. ~ >:q-,:t,1G t~~I -.:JH:H ~ -

e-rji~al~ ~ "l .... ~ Yl t:"i ~~~~en oi~C.~111-:::;!'7 fq'"":cri ! ~<: ~~, ~ - -Hi--=: c:.

, _ ”A ~ A _._‘_,._4 . A LA. ‘« I X , h { f—ﬁé Fri—43306413132. “- 7:: (1 PM". q. ’1 1E. woe/magma; “Errﬁﬁ‘a 1;ij K WT. «73:? h??? 8—341 “an—1:? fS‘A'FT ' 5.7 {9:510 ﬁqi'imh“: E mama a: I—mﬁ 93:sz Term «am: E. J 447 imam I112. ”712:3, EYE.

448 --.---.~....---

~ \.4'"i'-i'l, '<"1iq-, 2 lo;-j(lK.!-, 20D6

g.Ul{~JI$31f~r1d.•• (",qj..-, 27 w.. 20J6)

. ~-ii=n 11223f293,'21-;:':;J9.I(=,,-;O,!D5. - "'-iKB ~ tfjc:ill"i ~ ':-:1';$. 34S ~ "'J;:\Jc (3) ~ ~:J.~\Uj ij" ~Ulti'Jq, ";,'?,i-ilIc:~cnl~':.

1i~I.jI"'~ fq-,:qj,=:~:uC"i'i(~~--==j') Ci"'"fi1i"i<.!'i, 2005 (~..,it;,27 F.( 20(6)"Cf,f 8-iGfI 3lJ:=u:::, ,,1'.~"M1if,"9.1fi-~ ':E I{ti\;i\l ::-.q-,IJ"'!I':l 1"h".H ~l\1lt_ .

- . , ••

•

I i

1 I I !

I ! \ I,--------_.- 1 ,.......,,...---

.I=====~ ! 1.", •••••.•.•.••..- I -j----

! I

I \,

( ti~i1lR) i

fCl~qjqtllMq

~,2006

<l'4:i', Ic..,iq, 2 1~{l"'Gl\2006,

B ;:;:ITl::li1"'!"iCN 'Bf~"'B~ 'B~!";"i'l~~l""i-i iCJ~q;!.;c. tit>;",~i~:1IO;¥c;i!C:WC"i''': ( ~::j,i(~) z:f~I"~":,2006 t.

.. - - ,,' ~,~ ~ - ~". .' ~_. _... _ ... ~~ 'BJii"~~, '6'ul't':'I~ ~J;';! lQQ<n)1C. ti=t".""iI':>:,il •• -!.t;,<::;'C.lll::.'.;WGI"""'-;,

2004 (9.>""1iq;- 25~~ iOO4 r:--

~~jtiJl~~ fCiCiq,Fic. oq)"il~i

(3)

(~",)

''''!Q '~l~"P'.ii' !?t1~,SlC:>I:tJ1 c;i t1!~j~';?, ~ m. 2. ~Oi!fii""1<-i"'iif~~~~~01~ftii\i::r~,-

, ' \JI..;j+'!JI~ te;1 •.•] rq~q-,!-ic. {iq,~lc;.l IGSiCiJO:w{"i'1 a;-ruJ,c<""l, 2004 ('Q'",~jct, 25~. 2004 )~.

~-==j ~':l3;fuf .•i:!4.

'<:nil~'lt? if. '"J>.....,~)••••~1i::;.?"e"~~IC:!ihj.";-:I\ lQ""l{,(1 fu"r~, .•.."_~I""v~.

448 - ·-~·-:.--

f-.hl-lti 'lq'. <J"lY,l, 1<1iq-, 2 1,·W-<!·, 2006

( i;i,Lli q-, 27 Wi_ 2006 ) I

t- tSi~lw1~ wml icJtjq,1-ic. dcb'17chi lCi:tcjtc!titM4 ( ~c.R)

3i-fu~, 2006

\Jrntf!'I'? '\<'!HI fq~q-,1-lc;_ G<t,.;-1.;,I lc;!ic;1¢c.11cr,<-1 3iTh.l-i<c'-!, 2004 (",;,-,...;jc,-, 25 "f-!7:_2004) "i1"

~'"'if?<:1,3i~.

( 1)

(2)

(3)

~ 3-,f~/1c:.:;; ~ -I ifi~1J ~ S~!-?. •lq. ~l~ .. I jq~~J~c. c;c:,-il=r~! icP?~fc:utC'i"~ ( ~::-J;~~) 3;11"ol1-l<-!'-:, 2006 t .

~-een1 :-c~i.: ,?.'-; uJ i:h:flt:"Jt; ~ .-m- 6i, Jl -( ••• I ••·,.•'- '4 _ . • • . ,, .

· <-¾{' ~ ... p:sp~-;,; ~ ~ti~, 9.evl:ii-i c;: 0![1.1..: ~ ~ °6J.:1 L ; C.

~ 01!.E!f1q.!, :q ~ {lq; ~ -=H ~ 01Y~E:1G ~ ~J -

( '<,9",)

{1<i'.j\ tc.1i<r> 2 1'1G'"<'l\ 2006

·~ 11223/293/21 - ~;/>:1 <:=,~ulf06.-~1-tn ~ 't:il~t!:~ if. ~-:1,.;..9c. 348 ~ <sO.s ( 3) ~ ~j_TI\U/ ~ - ~;it1 1J~ ~1~i Je:qcn,~r:. ricn1f:1i f9~c,Jqt11~~ (~~7) a-;f~l1~'i, 2006 ( ~~i~ 27 -e-.i:_ 2OiJ6) ·0.-,1 3i~"li _C1:1cnc, {1\;'t.iY!\'1 if; "'9.lfi-~ :S 1..~s,c.J;f\.i ~cr.11~1r1 j t;7.£0H 9Jru t .

e·Ui~~,q. ~ ,1-..."""-:~t~ ~-=fiP. 'BG~ ~!~4'11"3,-;:-;1•~:

;---qJ4{'1 t ftTT;~! ~'-i -~l~e:::_

j I

l I i i j

I { t ; • t • i i l l

I j

l ·1

J ! i ~ }

' ..

-r- " )-,,

~ ... , ,

•

- , __________ _ I I i i I

I l I

.. ._...._.‘...‘W_.__..;..- .....‘ -m—A......_......M..... Mm..y...ww»wmmwwwm-ww~.....,._..‘..._.._r—-+¢ ——-- q . EON ELEM m Emrw. waww .25 :«E. 21:?ch an £15 g2 4... DmeuLH. arr. REE udlvw NEE—J. wk. A m h3ﬁuE$$11WuwTva . . Amy M moon EV ﬁn Er PW? E Twruntﬁm 1“ 2: EB .ur.n.a.bmu_ :LUJJ uu‘. v v w E: E 2w cmTEnwm wing W WW whammy M 92:: 5E .w m. .rcﬁbmmwrlwlm; . .Nrﬁ v woom .Turuwwrnm 35533. H. Fr...) 55 ELEUE ﬁlwwv EEK—yaw ooom ”g Awwﬁwv 3355(5de TGEEMEEE wavwﬁirpw . g \ 283w R Eu . n._.n_n(w%wn, mu :w/mmw .7 «dam 29E”. m ME E E )SI'! lIk‘lPl IE. : rbﬁ. v.2 EV» .M zﬁﬁwuﬁu. WmTLW .5 1.5.2.) ET A .N BF W W mTEu F. 5E. mi.

!I I

.~~, ~2~2006

CP.JIP.ITlSGARH ACT O-Jo. 27 of 2006)

CHHAITlSGARB Sj1'AMI.vrVEKANAND 'fECllNlcAi UNfVERSm' (AMENDMENT) ACT, 2lItili

• ; - An Ad to nnll:nd th.eO:W.a1tis£adj Swa.mi Vh'ek:an.and ltc1m:ft::al UniW:~:5if)' AcL, 2004

(No. 25 of20(4):

Be il enaCILdby the Cb..h:mi~g~iJ~gi.slawrf: in the Frflj'-sel'e:Jtll yea; of thtRepublj ccflnol::.as foliows :_ '.

3. In Sec~OD 15 of r.l-J.e.Prir.cipal Act, fo,6e p,md ntwo" lb.eword "f;1'e" sh211 be subsuwt:ed.

. 2. In tiJ.isAct.' unless lbt com.eXi oiherwise:-eqcires,_ I '

t3) II shall come into farce. from ~ ~ of ils p'.!.bli~on.m the Offie-ia!Gaz.en~. "

ShlJ!1 (jtlc.o.~..cr::2r.d CcIllmtTlCClllcn~

DcfuUtinr..

A..rnendmw <If Sl"'C- "lio!l15.

. 11li5 P..et ITl2)'be calied tbeCnh.a!:i.isgari1 SwaIni Vi,'d:.an ..amiTe:hniczJ Un!\'c,slf)' (Ame!ldiT~l) Act, 2006.

(I)

"Principal Aci" means QIliartisgarb. Swami Vivekanand Tecimic2I University Ac:.,2004 (No. 15 of 2004).

I I J,

J I

••

r ,J,

-' -

•

. ,

I !,

{

I ! I '~ I I I

i I

" r

)

i j

~ \ •

- { •

.\. .

----·t

• -<.. l . · -

• J

✓-

I !

\I )

l . j ' I

I \

r I E ~

r · ;

€t'di'f.4'1if (lCJY33, te_-,j~, 2 f-::-1n~~ 2006

CP ... HATTISGARH ACT (N o. 27 of 2006)

C.HHAITISGARB SWAJ\i! .VIVEKA.l\'AJ\10 tECHNlCAL UNfVERSIT>' {A..1\'l.El\''"DMEt,,."'T) ACT, :WOG 'tf .

Ari Act to amend the Oihat!isgarb Swami Vivekan.anci Technrbil Univi:~~itJ Ad., 2004 (No. 25 of 2004 ),-·

Ee. i1 enacled by 11-te. Cbhani~ga-iJ J.,,egisla1.ure in the Frf1 y-se,•entl·, year of the.Re.pubi i ccflnd i~ as foliows :- ·

. 2.

( i ) . TiiisP..aJJ12)' bee.ailed lbeCnhaisgart Swa'Tii Vi,•eLanamiw..hniczl Univc,siiy (A,-rie;:idrr.ent) Aci, 2006 .

(2) It e,.,ends to the whok Suu.e. of Cbhznisga.-L

"t3) II sti2!1 come im.o force from me da1.c of iL> P'.ililicatio11b:ithe Official Gaz.eue.- ID this Ac~· unless !he. contexi omerwise.:-cql!.ires.,-

1- "Princ,'pz.l .~" means ChharJ.sgarb_ Swami Vivekanand Technical University Act, 2004 (No. 25 of 2004).

In Section 15 of the Princip<tl Act, for the word "two" lhe word "five" sha1I be substiwted.

....

4-<18 (I l

Short Ut It. ext.er.: 2nd Commenccn1cnt.

Dclmition.

Aruei,dmenl -0[ Sc-c- lioD !5:-

· :::·

,_ Ah_»22_ Wmn__.__. E 1 i _1 5 1: _§?ﬁ~§11i; (1:122, 12-2-21 21%‘541: 2006 L148 ( I l CWJJTISGMRI—I ACT 0110. 27 or 2005) CHEATTISGARE SWAMI. VIVEKAN AND TECHNICAL UNWERSFH (MEN—DMENT) ACT 20% - An Ad to ammd mChhatﬁsgarb Swami Vivekanzuﬁ 'I'echnﬁzal Univkrsif)‘ AuL, 22004 I (No 15 of .2004)! 8211 21136120" by 131- -Ch31:1msgarh chleaJm-c m 1312 17111 11—91151113 )2sz m:- Repubiiccﬂndie. > a. {03101. rs: — f 3. (1) 73115.44: mzyb: cal} sdlh2Cnh£ﬂjsgmh Swami \l-vciianané 722111121 Unh 537"” 1311221121: and (ﬁanwdme. .1) A21, 2006. ummmcmm“ 12) 11 2;;1= nm 1.2 1112 whom Stance? Chhztjsga’i . z- _(3') -‘ 11 SE23? some inm force from 1h: dam of is 2212211111 '111 the 0111213! Gale.— - 2. In this A21, uniess the 201212;: otherwisefequizeg— 221111111113. ”P11717112! A21" means Cub'misgarh Swami Vivckanaud Techniczi Universiiy A21, 2004 _ _ (No. 25 a1 2004}. 3. b Swaon 15 of 1:112 Prinélmal A21, fertile ward "two"i'_r12 word "five“ 5112-] be subsliiuicd. , . 31119311131 fix“ . a! ”—7 . FF“, ‘7‘ . . ‘Mpmn ' “ ' ﬁﬁﬂTI’u: T; ,v: 1112.1 112-. 111221; 21:11:; 111 “ma-I1:- éiw jivam'e: -aL-. ywlu'ua—ZDDL.

r9, . W, Tﬁ'ﬁ 30-5—7001 “mama'a: m <87 mama" «5mm 11163?ka (ﬁrm 313? ﬁvﬁa‘ﬁwéﬁagm m ,' 6%. 2—2-qu THE/38 ﬁx. I}. W237} ' _ 'W,W,ﬁﬁimzom2609~mm9,m1931 .ﬁfaaﬁmmmfamf (a. W, ﬂ??? 20 m 2009 c9 W%90/152/21- 41/915 M09 —mﬁmwmﬁmﬁﬁ§aﬁmﬁammw— -o8— 20093?! ‘Imaﬁﬁqﬁrmﬁﬁaﬁ, Wmﬁm%mmmm% maiméﬁmﬁmméw, WWW' W—‘Hﬁlﬁ . 473 33?.114—009/2003/20—01—03.” ‘

‘ . . 3-3.5333 . ._ .. 0 .3339333333 .. . ..mEWEEﬂEnEw @3333 33.3 NSQNENEV 88 3&5 Aggy EEE 33%.«353 3 3933353333318? 3535333353 oSNEomwFﬂomww £33333? 333333N3voNEEEEMEE33FEJ . 1.3% 3335333333 «23333 .m E33333 .. .2383 mu 3.3V 38 ..EEEEEE «333%.. .. .®.w3353@w333 #33 .N. . .553 .33w3333a33 . N8 .EEEEEEEE A8. .388 33, . . .. Es .NEVEEE33333E3 E e 33.33 a q _. . _ _ . u:.@ . ..Egﬂggﬁﬂgggéﬁggﬁgg pagasmmﬁmnmpzawgwcw 2.8” E..." Evgou .EEEEEEEE . oooa EAEVEEEEE .. . . 3893. 3.3 bung—"mg SR38§W§PE _ _ . . E.

f WW3. Wm 20 amazed; . , _ 474 (1) CHI-IATI‘ISGARI-l ACT (N0. 7 of 2009) THE CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY (AMENDMENT) ACT, 2009 - An Act further to amend the Chhattisgarh Swami Vivekanand Technical Univer- . sity Act, 2004 (No. 25 of 2004) \ Be it enacted by the Chhattisgarh Legislature 1n the Sixtieth Year of the Republic of * India, as follows: — '5 1. _ (1) This Act may be called the Chhattisgarh Swami Vivekanand Technical Slag}? title, Extent * University (Amendment) Act, 2009. am: Commencement. (2) V It extends to the whole State of Chhattisgarh. v (3) I It shall come into force from the date of its publication in the Ofﬁcial Gazette, ' ' 2. In this Act, unless the context otherwise requires,—— : befmmon‘ “Principal Act” means the “Chhattisg'arh Swami Vivekanand Technical University Act, ' 2004 (No. 25 of 2004).” o ‘ V . 3. In Section— 15 of the Principal Act, after the ﬁrst proviso, the following proviso shall be Amtfndment _ 0f added namely: —- 5m“ '15' “Provided further that the Kulpati so appointed under this section shall not hold ofﬁce ' after attaining the age of 70 (Seventy) years.” I, m,mmemm,mmmmmmmegeamm—zm

• J

'm;m ~ ~. '~~r1 ST-of, :iF"f,~. Of"R ,!o/fT~(A-wT1 -gr;;f; f'!.'i,'!. I if. ilwrJ r.~. ~11R.~ m.2-22~i"JTft~ :t::f.: I .Ui ~ .. ~. wr={Ii. f;:;rfT . .'1I-1I5-2UIII.

rTi"PFI7~;

.. i'~~/'fl/u~/2t112. WI :'.-'

~ ...•...• '?~ ..~:mL 'l~l 'CJ ~.'.

~-.-lM';1

•...• .

.fuf'tl :in: fu'..:rRfi m fu'l1f1l ~. ~ W-R, ;n:n ~

~,'~ 25 WT<<''l2014

~ 74l2j"iJ. 144j21-",jTlF./~. ~./14. - ~FPl?, f<:r<l'R"m~:T~ w~tmTRp.;ffi; 21-IIH-W14 <f.J n:""rM ~ :.qlffi 1IJ1<i it T"!oil t.. ~ ;r<fut,.ffi'1l ~ ",R'Uii '" ~~., 1'«"" ",ATt. " ..

~1WR ~~~ ~rn~~m~1~=111"1fiF_. ~~. ~ "f"rol .

.. ·-

I •

;

'} :,I, ( t, I

·f-.wf.m ~ ~- -~~ sr.t. W-li if. ;pr?, 'lflf<'IT;i ( fu--11 6l<f. ~ ' ~- 9QTJ1 ~ ~ 1~-~ ~ .2- 22-'iFfl~

. . - - . lf.;R / .\>l fu. ~- r~,i. fu.ra . • , 0- 05 - 211111 .

~ - 4(18 j

(~ti It& ({U I}

s:ttftl~I{ ~ !Jq1(~ld

,... ,-.. .._ ..t:::.-c. /'\ r r-- . . TcfTU 3ITT: I cttITTTI cf.Fl Tcl1Wl

~ . ~ ~ ,;m-1~ -:.,

~ -~ 25 WT«'l 21114

q-"::fu.r-1 7;JTT<f: ·•~/~ /119 / 211 I! · ZIii :- ."

~ 7422 / -it . 144 / 21-;;::i / TJF ./U . n./ J 4 . - u;rrf1+i,1~ ictJRTim<F.'I 1-1...i1<-1llsfr1 ~:rfhf.m.:i flrat«fu-;:ri<f.21-111! - 20 14 cf.1 ~fC" #.I ~ lall<, iJ .,..-1#-1 ~. 1[riqlml ~<ffiUl .f.i "1'Fl'fmJ ~ ~ ~rl fch--m ~ t .

0"-fld;(i~ ~~if, ;i-m ~n<:il~ l~!./llj+il •. ,

~m<'ffi. ~ fll-r--lct .

x . . It mmw .mﬂm ENE .mwﬁﬁww xﬁng ~3me." HEW EEK—(Em .mEWEﬁEEEwEMngEEEw “wwwpwEnﬂEmm mmEEm: ﬁzcméfzgﬂﬁwﬁéﬁwﬂﬁﬁﬁwgﬁﬁﬁmé v_\.:.m\.kn.\3._N\wv_ ENE E 23 W3 ﬂ Es?“ 3.2 $3,». m5 Izii WE» mN Ermm "SEWJWEW * 6: MEN . _::N\m.T:m £me .mﬁé .w .J— i. .. NE” EEATHEE in?» r» 5%.. {ENE Emu—FE? E. 5.5%“ .EM 553 w” NE. E .. 2:7” :.~_€.\w.w§..w Er. mum HE.

<;jm"I~,jI~31f~

"11'7;llff 17 i1~2UI.1)

u..0'''':1' I '" ~ Pc! a '"6104 G iI'"6;;:ft <lil Pc! *'Pc!<Ol i<'lQ (;6 ~i'iu'1 ) alf1:lf.'lQil, 2014

~~ ~ ~~ "", ••1<h1fll""f"al"'i, a1fbPl"". 2004 (>Ii. 25 <Ft. 2004)

il .mmnU'l ~ ~ ",fllf-'l"".

, . ~f~ Y'fm, fu«-m: ntfl lJTl\:l.

111 '.

i:~.~rnl fCOla'f,I;i;;~w~?"~ :af..n;p.f~, 211114(7,. 25 ~ 2(1114) (:nl ~~~ S7.:rit.

,,:;.-=t "f' ;£:ff.n:m " "'" iif.!fu h i:l1Wl 2 ii ..

"(.5,>.(,) ":pmuqf,j" ~ ;£'1TiA t f.r-"'lfum<l 'tJ:pmW<fu :iR ~.rr4i'R""" ii mf.!fu f'rn1 ~ ~ :"

.-:~.• - ~.e;'f .•.•~

(.•.il'jf.-'f;) ..~t«=rf:aq" ~ dlrifi1tfu:;qrq?jlM'::l<f,l~~,:dn:~tR~ ~~

iimf.!fu f'rn1 ~ ~ :~

.. c~irn-Cfi)"'{,M't"ifiJd"~ 3Tfltiri1 t fq:;qrdtlIM~ q:;"J 'f.t"'tfifiN, 3fR -:Ft~. -- - - ,,~"'"iim f.!ffi! f'rn1 ~ ti;'-:;i,;" ~ .

•. •..

...... , '- ' ..

..=if~ -;J'l"ll . fimm nm 'IITTll .

'Um 1 3 'if; l ~mtr.l.

t?d'i~•I~ 3TI°~ (;f;m;f 17 ~ 201-0

th-fH-P I~ ~ Rl ~ <ti ,.:i e. rl<fi...fl c€l Rl :tq ~<.m-1 q ( -6 ~n Q-1 ) ~fl4Pl~ii. 2014

~R ~ fc1<:lifit:.iG oifi .. fl.€l ~~~mc-1ll "'ftif.:l~J.t. 2004 (sfi. 2s ~ 2004)

-i1 am: .mn lT-f ~ ~ ~ !ti r.i~ ii .

( 1)

( 2)

(3)

~-._:c.m:n foi:l<t,1-i-;; ~ W#lcWIFtl.l :afhf.,im , 2004 (;F, 25 ~ 2004) (~ $~ii ~

t1~ ~ ;:eftif.l<n:I ~ ~ ii ~ % l. -i1 tmi 2 i1 . -

" (~) ""¥'11u-qfr," ~ ~'ITTr., % lctsa1c101Ft<1 "'-fiT ~uefcl ~ ~ ~--=wR ~~ii m f.ffifu w.m ~ ~ : ,,

(41-=H'--<fil "ef.<TITtmfa-a" ~ ;:efim<, % fo:1cl,a%:;ia cf.1~~ mn;::i~ ~~ ~ ~

ilm~Tifim"3'11~ ;

"(tm) "~" ~ ('<'~ t 1<:1~fui:Jii-1a <f;l ~ 3iR ~ ~ ~ eF. ,.., ..... . ~-iim~fuim'Jil~ ;"

"(.fm-qi) "ct,i-1""11-i:li:1" ii ~mm-~ 1c1:icl1c1w<-1acf01 if,rl~filc1. 3fu'3ii ~ - - ~ ~~ ii m f.mffi fu;.:rF.ill WDTI ;'' - •

"(6) ~;i;'\~.~ -~-~.:rl3f"U<fiRUl~,-rc:ft<Jn"if.l ~~ii. fumi\

~1tfc@m~-=-----

. ' .. ..

- ..

. -."

----- _-__ ___,

'wngmw‘ngmgzwmd (a) m‘Mgmaqumegw:m we) gtggemuzmm A -wy§aw £1353? 1132 IL}; gma'gmmmm‘mmﬂgw (9),, - hum mamglugtmgnaégwmg‘mumgw) Lian-nag“ mngmgnpe at: u: mmmwmgmg myuaumateLRP—ilimmsaémmgw ($4299., -:'h§mm‘mm$}2n}mzam whamymg) m (we) “immmawmm 'g Mr: Bill; kg: up: 'gnei LEE W¥Wjii¢“w§,, (2.242),, mm: mamgeqmgmam‘m mdeah) m (use) mmmwm n22: 12254419 wwmwmmzamwawm warm amm‘wmagumwwﬁmgaapm (L?) gmmw aim an nuixmnswwaémwwmmmawm may, 4 wwwmgwwwﬁmymwm ('e‘u)" «3: mglgagggmagmgqn 211an 'ﬁhfa‘ {mg ‘45) (vnuz msz '5) mm: 'nmgzgr Mggmmwﬁeglmmwﬁ n4 'mgaﬁngggmgmmmgwan (E) ungmlﬁu’gl‘uibﬁigﬁgiﬂﬁa} um (I) ma 112a rluz 'nmempet Hagan) magma} wxﬁgnegqmla Empamhygn 312 (I) l <' 1:; W51” '31: g a: Haw; m2 managing} 213:1}:2 9 pr: [5mg vg mmnu 93m ‘Wﬁzwmwwg (700: m 9: 'as.) vooz haw WWWWEW A HOZ'W (WWHW w M gum 21m (rm: ER “1191!) haunt L9; 21 um £11113? 1% 1 Din ”nun mu mg; ‘m m}; vm: amp. sz #32} ménbgga ‘Pfh

I ~1 ~;;~qf.,';~rl~ it. tFn~IfF:J ;;;-;f;••.r.ni ;,,r;.,~,Tf{1.~~lfJ:l;;."t".7;,,~.-;-Tl'~;'Jp;V..F. i-l, ~..l-P-T 1: "'i;l ;'J. tlFl (1J :::"11 ~J~~)FI{7I. :::"J:.nR':'..rf;,. :.r. ~Ul;lf~;~'-Ht,llJ1-"i r",= ;ir.'i1 q ';,f,; ~ .

• ., . , . '.,;" .

l..l~ ".rr.f~_~;:j 'zr-l-UF1-t: ::..f1~;:~i:l.gn :;J--:J;~.Jl.~!lHr.'; ~~~':f;£,;-i,PI-.ll;J ~~ l;o!': -';;If'1 ~il-:=(.:il" .~. -

-I

::Voi~f~;.rJl"il Ul;:l1H::.f:~1l;:r fro. R~h~ ~i.=r;~Jl~~.,f~l :-lliJ, ~~Ji4

• , 1 I , i•

So- 'I.:" 1,~.1 n ,~':H;-rf.;.m. ~..lfu-?-~~:l(f<f; qTJT-.uf~::.l,. ~. ~~~. il;n ~:'Jl"iJ"~ <t.-,;:,rr.{f"" ~. ~'<iT~<l'1lt::~jr..-Et1Jl;:".~t1J~ir~;:-r.i\~1~W.R ~:rh.m~'.lf;r-f~prJ ""11 ~~;j '.ri;-TT~_~t:.w1f~.T.ri;q~

t.' . .,l..:n 5r~-WJff,m"Jf~lfo'i}J: ~,;m;;:j ;jr.~~,::rf~if. ~'Jii -iiT-;:m ~~l~, ., . . j

.~;if"';-U'I"lil. .~ If" ~.•~.

~~: ( 21 ;:~;rF{fu'A~ "'::;.1:,111']~ iToh.3m fa. :n~ ;:f:'-~~F'~. lTl~ ~;:n~Fl FEfoF=I \

J..t"'-11r.P.lJ1Fl -:iu.m- ;.u-r~ q-. ~l~l"-ti•..R~l :""18 :

,.. • __ _ l .

IN-h ~ 1~1:.hlJ.11.m".f •.••••'1 ,,ft': ~ h. "1.1 -fi. •.n' ••t-f~fh. ::-.';rl-:.:;1'" q~ m:. k ~ '~,+''f''~.,,'!-..;-r.l'''{"' W.;':H;f; •..•.:1 ~:it~.l-]. ~.~ :zl 'RtWJ ~~-, .. ',"

Ii,:••• _\-11 U. t .•U:l ,.', ~"%",,'~f-,'f~"~ ;,1 :~t. + . t -') ,!;.v:n~.r~:.r,~ %1 f.r.{~ ~ ;f.r Q-:~"iftlrir--l.rpj il ~R, m .pm:-

• i14 t.,. \

n~i' ~.Ni 'pi:' ;t"::.f': 'tI'1~:t: 't'''':'''F;-li-,~'~;4tq;q~r..; qf. '::Wl l.f-n~~.:ffirlFI ~ ~ ~J':f.ij~~.~',R1I,1.rr~ • ,- . ,~ .• _ , ..• ., If". ; .;

f.Fn.

n~ J.••.•,..Fii'N' fJ-: r-l;'h-",irft:-•.4 H.•tt.' (4) ;-r;:oQ~.1:MTf~qf.,~.::.r'p.n~i,. ~-lf~l<-1m.tl.,T iJr.~-

••• t~Ii.'-1-!1I~iil.'! .• L.~,.••.. ,•.....:.1..1t,,;{: hlJ"J.:h-_.,. ,..1-";1: , .. f~f4I.JI ,.. .j'" or. h': :-1.~: .t- •• ht '.'4 •.•U,1Il-,'~ ~'t~ U:q? •.••.;(lf~~l l*~ m~.~ fr'f,-(il~ 4~<f.1~~m;::ro- ~'~13l -4j ~., )]1

,.' \.

1:') :. "-~~~ ~iF.WlliP:gi. m~ 1l~.f;rf~:iF~J"fu"f:lWW;;-H-; i.Pn:iF ;,rl;.Jf.l<rn i:f. ~tii i:f, "'U1Ure ,@~!.~ s-ri:f. ,,~ mw.>.,,~,~"'fI.'Jl"iF ~;f.j 'lf~p;,'1mf.1 ""'" ~>ii1ll'<ii,T;h.

• -"

, I

••••

•

I ti'\.,

t. f ..

f"l I

': I'

.r ( t .1: f;wft fuo(':<lj"'R.lm ~ fl:F{ rq.,.-:<lf~, f'J ..•..04lq':.m:;F-.I~r.1 ~rrim 0If~. 1956(I95b'f.13) <f.ttw.l3 if. ~ ~'.lTi"J>I1~ 'Til• .. 1 - I f.riT ;j~.nWi:l fl-R 3~J,;P F;r;;.l] ~...;..no:{:).Jl~.g ~ ~..1 f:Fl

;:l~ ~ ~i,mft~~JT-1.',. '. .

~.~;;nm-:4~.im~~, ~f.:Aq:j m..,f;:p~F.f::tq;.t;r;r;:rl~El i:f. "q iiR'fA 'F .,m

'. " to •• - •••. ::--.

lit) 't;~ ~ ~;:q~rfQ;;piiCf:lwiP1 o....n~:.R:l~~ R-a"VI~. ~ f<r. ,;, 0If<.lf.r"".Fff. ",tfr~R1sl'l ~, "'''' ,:,," :;ir-.fuf.lmii if; ",tfRm ')'.Fi

-~~-----_.-------_- __~_-~,uf~,m (i~i~ro(l':1f"f;1~-.;m!.~;~_! _

>- 17)

M. I ~ r I • '*l=tfAf.•.Jq, ,!.t1lr~"l:ll~-1 'Htf."I._~~l,l.1;l'Pii~l;;fJ~ Ql~m."3"'.:ff: S;:-Hl 2-litf;;1<1"frf'1 ~. ~;;:u ~~1 .

1 1

·.,; -, . r' -

... • .

• .. •

' .. i i ;. £ •

•

,\, - J .

J 7\

,J"'il;::I~ ,:r;;:p:r;i . 1-:-lN. !'- ~ ;r-..;:, 2 u I -I '

~:1 f i;i•1f-, -;*· ;;:T:I ii . i!•-l'Pir-'Fsi .;<1-;?.mi '◄ •:-;\ ¼-. T?-1! ci 1rn::n f;; ~ ~.711 . ";:!SJ~ fi:f. ~.11-1 l ~ ':!:I ::•J . lJF7 ( 1 J m '3T'~-~JF1 ! 7 ). '.FnR°;-fi;, _ ~ ~Ul;; f;; ;~;..,.; "{'.r'i114f.. q>; ~i":111;, ;:;_:- ~ .

~. --+--.--. r- r , r ,. r ,... .,. r · . l.~.l I') i'"!'• <"l •◄ 1•-!-=i . ~~ ,F.'! ~ : -~r-l':f.. ~ - ~\.f-.f,F.1 i':PTI -,•.n q f'. cr-;;p-~1;:, ::f, '.ol~C:~'11 t::•i f.pj;;jlfl ¼. ~:.m.fF! ~ ~ 11-WT-\~ 't;] ~ ,i;:;JJ -1<.ll qr. ffi tti...--=, !;l/:"11Jff, r,wq-;_ ;.i:..:n 5J~WJl<f, m~l rl~-ll f.;~ $ -~ ~. zj,:,raif. ~ ~ 'ITT"m =:t;;.n ~.

~ :.·'. ' ( H ~ •{JTJ-il-=ii~.!,rll•J rr.fi lTT'TJ . 37n @. m;-;, ;:;r,,"-f.r- ~ - m;R.l ;::i;-:n~..., l<J::f:R

~,m:J,,l ffl,l :;il-l<l-~~~;~ q. ~'i.:R':l~FI TI ';,IT=J : '

i·•.

'-l'fi, <l1:- ·fu:: ~ ~~~=:t.) •. _:;,:;,-J ,'!J ITT."'fl3TI '".f~ -~•iF-EF =:t.-;-;:i 'f-1 Rrm! ii .- '

t- - ,·

. { :\ l 'Fl ,Ji~N ~-~ ii ~ ~ ,f.i qo:raf~ ;:fr;i .w;i il dU'.f, ;:if.i .m :--

ff; l F.• . fl':: • - -i {.. •

1-'H ~;;;.i ~ . ~~qf., ~ ~ ii . ~ .. fr:1r1 ~;:n cl!T-1 -

~ I 1-l.l:'Jfl, J,1 .• ~ "-·- ,.....;:1,. i ,.•i~ "I' l ,j> ,..l...,•t I I• ;,. ~ I

,:·,. 1, •, u:, ·~ 1411< ,i; · ~ (.~~ ~ ~ '1JJ f<iid1 ~ ~ m ~ ~;;'Bl ,:f.t ~ -. u1

,. f

(7)

(',!) f.raifu~Jfo ~Jlrl•..1-::lfir-:;,~~- fowfo-:J lc-1<.! ~R -~n:m, ~~. 1 \1 56' ( I ')S t, <f.T 3) <f.t UE1 J ~- ~'1 fo:,....lfcl"Jlr~l-l m;i .l'fii

. ' . f.ri'J-.:Wn<:TT i'. -flR 3"r.?"Jft• fu~.:tl 'fF'iT-'l .' JJl sl•-foe mJ ·fur-~ 'i;Fl S:l~ ~ ~ mN<, m:,..TT-1.

~- i'-f,".41 ln m:.., <11 ~ ~ ~P-A <n m~~ q,_ t ,<1 ~1 r:..) cl - .

'-~(-l fil'i'lcl ~-ll ~ ai-f~. ~ 11?1--f.'lf~ :ii,~ -F,l <ifl'l.:R~:.r-:f. zyn ;di. ~Jf.n;rn ¾: ~m ~ 3l~tWI ~&i ~ -~ s-rii ~11r❖1 mw.1::ii-JJ . B'Ultl11 ~- ~ :-ir i1-1 fyJ?1 q-~,f.i WWl ~7.limi,,' tr-11.

"2<-1 -:-tlTJ c\, ~um,, m ~ .. ~l%1<. ~Hl 1r.mfi ,rm~ m ~m. J-lif, ffRl ~irfa@ TIA ii . zq(,~ c1-:;:rir;,1

'J .H,(1)

‘~‘I ‘4- 2 i} 9 '1: cu, - z meme-ea meme feeder 14-138 2Ul-1 ”if-(I) _ euia “4. mm :3. €in er :5 313.3er a; “e e imp em: 3.?" Elmer-z i; me me? Eu.um(l)m3rJ—uminmmﬁm'emn- semi-e Pxﬁ‘ﬁarl'jrmﬁi e i: imgmpee. . 17-; minimum e51 me I x 1: mne m. iezeierve'». uiemnime fem 31m. uuie . Ufa VI: {1374 ETA-21F! Ii New)?! 33mm"! menu a; m: m ' 'g'w' in mmuia - um H n iiwﬁU-i um u m: msﬁue 71.3.1“ mwzime. immimmmmm (m; air-mime. meiee gimme inn man ma eremx’a e. (2) ‘33 ‘5) HI) (7) , ..mime3mmmme1!ae farm 3113. in iee'em Th. 1 men meeem' mini—.1 512mm. mime emximm mm 374‘! I'm mm «1 er— e. Inem meme teem-4 ”>1le A1171 HHU— «HF-1 ‘T mJJ‘l‘JﬁW’Hi-I , ' l . . -, Hawker-'1 y meme? wienﬁ 2:2“: mm: er-e 3e I'm-ﬁe m «H913 i, :- ; e mmm'meenﬁﬁmmeerﬁeeﬁmaimﬁ: eme'iew'ue ezizrrﬁ :~ «remake: Timermi‘m Sumemmm mine-1e meimuue—z mam wee-.- . ,gmi‘mmiee .Jmmeem‘aimfae men ate— Ma ~13 ,n J . Hi _ i “v “(H34 memwmmmmrne‘lm 711 (en ﬁeﬁimtmiemiemmimmimzmamnmfmsmiamrmmmmem we're mfdﬁemJysmwsemnaﬁmﬁmieeeiemﬁmmmmeem ieai mmnaimfnmmeeﬁiaﬂ meanezn mere are imim 21:1 meiemzmemﬁewM. e. ﬁlmm' fmlme'eﬁlieeeﬁmieiemieemmmmﬁra memﬁiemeeee: Wamemm mummy}! ier’u aﬁmmmeemmaeﬁ’nmv aizﬁmmesmemmmmmeqﬁzv Emmemmime mimeaarn m‘mﬁmw iemﬁzmmmmmeeweammmmﬁm‘mﬁmmmémﬁ smaiaﬁmmmeameﬁﬁiemﬁmﬁamﬁvﬁmﬁimmﬁemﬁemm m,7§aﬁthme:~nm A ‘mnmmvﬁmmimmeimezermmaeeam umizieﬁielemmmem 3mm '41"

• .....• }.' ~- ; r','.. . ..' - .,:; ...., .'. "", ,.

"-',. ;, '..... '.',

•• nil) oroi Qf;>~. fu~lR<1 ;f.t ••.••iQ,r.•.•. f.!'T.'m'if;i1 w, "3"IA r.U'If.<fer.! ,,~ r.m, .{" ~~~'."...:' .. '., ..

1'<1)

. ;. '" .

F.r.<fmwl.;i-~~~i.ll"~. ~ m ~"lIfuf;ri'u.3l Q~'I""'" v.n:

•

". :.'. '."

~f.tta-n ;j?JI •••~Ii1U. 13=Jf#i1't WJi=J~~ llTmr•.H: ~".Ft 111~m UI '3'ff.l JJf.If.If~ . .n rP.olwml v.n :

. '

. ......' .. ,. ., ~ ' , t'lf?]) lNQ~~lJfrIi~-:;r."J'.FFt ~rr-..Nfo:I1;1'l $'if1l0it41 •• ,. t1IQnl'l.1 UlillF.ffitTU<f,

" .. " ' .,' '.' . .,' ~>.ll~ ~ ~~ >fR ~ JlI"l ~>.~ •.n.,.,.., if.! :' • :'> - .'t.' -;~.~.,''.'~1lr.aiof ~s;i1j:::,,,:i ii~n iA ~ ~';;w~ blm~':,~oH '

iJin; ;""_ •. : ;-. r;.. _

•... ';'":-1';_~ ~'~~."';~~:rii:)"'.}l'-';'~fuuR;:fllf~c-il~~;:.ffi~ fuur.1 ;f1l1';;f.T tfi.ww(~~ iJm '.

- '.II. ,-:.c,'. ." - •• - ' •.• '. .. ;"

100f-i) if,••,f'l,lf'J'''. 3l qoo!'! ~ irm : .,-- .•"'--r~.P.~",":i='~tr~~~Jjf.t'..:C:-:. r~'~4"4~!'.;,t.;1~I{~if''''.f ~';i .~.'.

1:.11<;) IT?JWif':Ii "" WIll,,] ~ .• Q.;., ~~ illU fu~ ~ F.riJqri'..••••.,,1jj .t .• f~'I0- ", '. l~~ '},"wmv. in;lfiiaiMtii U1q'f;:;;fllf. ••••4T~.•;j"~mf<J:ur3fR~ ~r.mq"f ..'in:rei(J . ,,

: •... ,.' ~-'r-ii') .;. '.r~ !.rtitf=ti<£••..-:il1mft"::-<4-~"trm. l~ '\

(4) tW<!>..;f.t ~>..~.it ml<l w,,,,1JO!#.t 'f'1'I1w, -:;;m Q';'~I ~ if. W<2J,m,<f.J mf!;;J ~Cf.1ti1.~~~"tfit ii4r.l1::rr.,;:n:;~t Qf.,.•..IlG.h1fzm~:m'

~ "< "" ~<"',it ~ ~mQ7f.!ui" f.R if fMl;'i';"~'f'1'I1 om ""tio1 ~tl~ ~",9sl<ir1'!.'4\lJ141 4-:.cif.ii~ii~ ~q:):j~ ~lfi. ~1=I"f~ ~.qi:.?JlfMi't-;f.t~: 1'1.>., 'p 'I»

•, ~ \•• •.

•

'"\,

~ Vf; ~fu:;.~<ft.fat4rajtJl~f;r~ -dAi:l~I••1i; af ..•.::lIIMi1<f.~J1<iri -- - - ~~.~-;j('StR~.;::m~.~.?t<.tAI-;lfi~fam:-fj;;:fI.~.;%~~~<Iif.'f:4r,.i;J~t;tg'ill;;;

~,. :,::,--~ t ~,,~~~~~cr.ii ~'S'1If1I'Htk;fi, '~~.zm~, qf".?IIIA'1F.F.m~~;m.

. ~ --- . ).• ....

. i -:· • ..;- • •,· l

. ' . - •·· .. _ .. ,,_ .. t - · ' ;:.._- . . - •· ·· ·,. ·'• -·,. '

-- "-· .... "' . ; . '-.. - .

--! - •• ·:,. , · ?.J: fcrafmwi: a·#rw11~-i.i ~.n m;FJ1ll ~ ~u-~ q~~ ~ tr.ti :

l'ilF)

·.,_

~ffla-n~~-~...i@1,: t/Jffiol'f:1 ~J'T. ~ 1ll ~ Ul ~~<l-~~~~;

f-qFJ) ~W'rn. ~ 'lffili~ ~ ~prii~'lfu i;r,:1 $,iiii-t<l f; •I , !i1,11f.i,i1 Ul "i'lffi'fl~'f. .. ~· y>' ~lffi~~-~,.#R~~~~~, 31.:,~i,r-l : .

-., ::.: .• t •. • . . • ·· • '' ·:_ ·. ·-,. '.:• ..:c '---~w.f.¥.~ f".Jj~·il1€1-:t 'ij ~ ~ ~<o:11:[tt: &ll'Jttifilii. ra~if; -~~ ~ ·

~ ; -·- •• • ; - r~ -•, ; ._, ,,

• _,.··?A ~-:~~-~1~°fij:)".;_,,-,•f~iuf.f~'iti~-~ril~~~ fuur-i;tm~l[<f.~. ~~~m ·. ·- -· ",& - - . -~ .. • • -- - -· "!--~

( 2)

( 4)

rfffn f _ ~,~~r~.m~TJ~. ·'31 ~-~ ef.ri : -~---~ftfq._, ...=--:_ F~tL!H :. r....1 tCfff'---f :;.-

I ;,w.; I . i•_ <11, ... - ,... • r- .. __ . ..... r-• ,,.. ~ - . ,. ,., & -

" ~ ~~ ~I Qf,.j Ii! l·-M•-t.l <t:T .JITTlrH<T.ID ~ -'-Tirfl 1fr..mQ,.J;_ 3l ~

tmi :m..

~ _cf.(;]'!,¾, 7#: ~ ~ -µ_n.i 'T.1 ~~~I (!i1--sl ~ if. ll~ . ~ cF.i i-11{1•,::~ "fj <l)fl ~ -~ G'tt ~ ~. iiiM "z:rr.;:rn ~ - Ql~~-11 ~-trl f.r.m 3Tl.:'fl ·

qq~fef: a~A-- ~~~mtTTf.:rriuf.R~ ~ 'tl~-i,1i-t ~ <!ITT ~0-1 -:-«11ail ~~ (;3-sl cf.I fe.u~fo1<11. ~ ,f.irrrfug ~ cF,1:l ~CfJ:l"QT-r.:I ~lfi- {~M mun. ~. 4iNrf?...t #.r ~ ·: , ~-· · ··

qq ,1p,m F-F.-~,f.,-fcCL1fo1ul <irf.i'tll!•.rl ~rn<.1..iil.ll ~ qf, ... :i11c1i't _<tT-!~ <iri "1'.fc-11$ 01£i~ rnl R rl<f,.fri1 ~ fu'lnn; ,.,...f1~~'<f; 'IW-:tr<l<F.~'-f."l~rl

1·;.. ~ -d2.<t, ~<iii~~:ii ~~i-i1,.fl~.(~~ . ~-m-c.im mt,,, -qft-~rfr;ffl F-f.l:fl ~ "W-f.m .

" . ~ -.. - ....-\

~ .. •

•. ·

- ~ .... ~

• -

• - ~ - I.. -

.Eﬁﬁﬁﬁmﬁbrﬁkgﬁﬁﬁwgggwgﬂﬁw 5 WE .mnmbﬁuwwﬁﬁ E .E.._._ x»..EEEEWE:K meﬁmmmemﬁuﬁ qurmEnEEakﬁgﬁwﬁgﬁpwHE _ l 2, ,nm . n . a . Puff a E. Ti.» EEWHTWwWw .mmEBmwgwmtnui ENE. ,EELBWWM onmwmmmw..mmﬁw £5» E EEkaEBEEEmEEE? .EEEEEEEEEWEWWNEWMEEEW Eﬁﬂmﬂnmggéégmmgkhnwgwhwwﬁmﬁb .3 .Eﬁmwﬁggﬁwﬁxumﬁbgmwﬁwmﬂﬁﬁwvmﬁv .3 EEEEW1E$EMEEEEWEWERE E Ewﬂnrme.Enﬂmmm :5. . . EEKEEEEEMEENEEEEEEEmMnu _.,. _ .. T «$53.53 EEEEEEENJEEEBW E5. «Egaﬁﬁgéﬁwﬁmwﬁﬁﬁﬁgmﬁ .. ﬁngﬁwﬂEEEEnwnmmﬁEwmwwﬁﬁ EEBEECEEnEELEHKEHEEE 5.... ”sawﬁmwﬁpﬁﬁwﬁug 5 E E Ems» WEE». REE.EEEE En... HE.» Emmymuﬁdﬁﬂaﬁwmﬁmﬂmgﬁﬁgg.§£ FE. A . “E..»—E: Wm... .méEEnEnm... Fun» EEEFE.» mEﬁmeSﬂ. .mﬁ. rant" :w. .E..»»vﬂxwmuﬁruﬁﬁm» E»: .E» .me. EM. ER... "co E.» SE wEEwEmEREEEEE 22$... .3 .EWEEEEEEEEMZ Egg...» Eu 2... NE... 3 15. SEE .o than... .n 2. En 3:»...

. -, ...

IS) . "

~,<Pit \fI,"'N1i1~ 'F mon.~ ~ i!m -.m -...l'i~ if\il R:m~. htwf.t~ "'••••"•••••,itl;('iJm,i:<ii ~'iHI<r-IIm,~ RU~. ~<iI f"lqf\J,,,i.~,<iT~ i!_i!_ "'tit,,,,,,, 'lk '{ii. iiit1 Jfr..znl~. Qf4 ..•JifriH firil~:

w., "<Itm, ~ 7;fl:i fWfil;f.j "<It'*' 'iJ, ~, 'f.Mlf~;f.j lfi- - - . ~.<1, ..~WJ"llll~~'Fmonm,~fMil~.~ . <iTkuWmii •. iiret_ •. ~ qi,.,lIf"'itR:m~.

93613)

PI . ~ ~.

••

•.'

••

I. ..I"r-:;: t ,~~ qj,~;f.j ~:.l1111 m, lit ~ Ifi qi,f~••••i.it; =itii it; 'llUlUr-lWI ~. ~\"Jrr.Pii:JR Qj'1Taf.m:i <if r~niqfqtJj{••Qir.~~. VI ~rnmii i:I

'. ... .R;m,in,,"fWI1Vol1m,.R;m ".If••a.",,, 111qj",i"f"" ••.if.*~<i1m'~ 'f;ffi : tV':!"<Itff. 'l'iR JfI;lf<roTi'l4 m qi",',<:f_. ;f.j ~ q;f.!111~ 111"""'"

' .....,- ,,", llH"IM:I'it.-;;nlllfvir~ll1~<i1.~m~Jf<rn~jj'{fuq;f.!iT. , '. .••.- •.•,-," ••.fi1t!~~~.w.m<i1if.lm~~ ~m ".rUllftitq;f.!1llM<J~ f'fiffi

'If,i ff.m -.mr-n. ~ ~ N. """~ iIRI •••f"""":1"" ~ ~ ~, ~ .,~~ ..••."1••.•.•,,"" Uiil1l;"q;f.!,m'~~. ~. Jf<rn~ 'llIfu?t. fffi! ~ ••-!l 'Ii m ;:: .

• to I...... j.'. , It"' .rr..rf.ml;f.jUR12~;f.T~.UR1l11jj,.,; .'{;1 .. , .•

,<.

(l[<T.1 . >fi t"ffi) ii,= '';w.;ilil~mf<l\l11"•.l mmr<Ri~~?t. <Ul'IIll,= ..i1if.•••,••'J fum faltm, ti ••••I""~'llm'I<t:ImmroR:~ mfam i! r.mllfuf.rfu" ~ ff.m.w.:

,-..ill >fi (tri"l)ii. Wi' "fiffifam<f:l\mW<N.~"if:<Ul'IQ<., "",,"faT! ram, tii'f" .•••,~ WWl<f:lmmJ"<N.~, '" fami! r.m llfuf.rfu"~ ff.m.w..

'. - '., • •- r\ .~ (I)

•

- - ~- --~- ---------- ------ (rfR) _ ~m.a:rrfiTJI(1 •••ict4•.u,.fl~.I;;~ Ciii\im1r~ ~ ill

~. ;iiI.m......, imT ;

~II

lr •i •FJ •~

11 ii·!

~ .

:if ~Ii i:l.

~ <fi ~

. l,~ I

-~~ J ·; i ·l !

,:.

-~- . .re, 'If,. ,ii;

~ , -~

i 1.11·

] :i ·I :i .; i

w) ·lw ,; ,. .

f jf l

"' ~,r~

i i ·.I! ; ~

f rt"'.~

-~l,! 'i l 1,l ~

.~, ~-¾

} t:rl _i.};J

' !,J,,; ~ t <i

"' -

....

i I

'i 1

·ii ...

.. If

If "'

• "

" i

~ •

•~ ;:

. . ' ~

I; I ~

- ·

1!: I ~

rt ; J!

.·'· ·~

~ ~ ij ~

~ t ~ r sl,~

!lo ";

·• i

:; ~ '

] '

7# · !

•fw

: ff

: , ·.

;tit 'i

re i;: J ·w

!; :

~ .s

~ ·Ji ij

I 'I!: , ""

• .,

~ . ~

. .

'I?; t:

16 II"

:1 ; i lJ ! . Ul~ t, . : ~

• i::

t· f <fi

ij e · ~

·I . . .

f3 :

; i I

. ~

, .

'Ii t 5 ! _5 ~

I 1o . ,I ~ .~ m

;r:~

· ~ ·!

,; J!..

· I ·~ ·f; ~ ·r;_

- 3

I,_ :~

. i

1, :~ -~~ ·! l '! ~ .i .. ij

It ·;

.; t

,i:: ~ J!! ~ i

~ ~

·~ -

IIJ \

· -~

<fi. ?

~ ~) If ~; -~-I . '!:

1_·· .U

-~ rt -w .! ' ~ l

~ -

<ij . I ~ ·1ij . . . ~· .ir:-~ f

'i: -

~ i

~ ~ . .

c_ ~ ~

•

! -=.,

- .. ~

~ ,, '

. ~

'"f ~

' .

.... ·.

~ .. :

: .

'·. ~

r:: :.

. i

~ :.

. f

('E ,

~- ni

' ••

! •li

) ,t

i '

~ l

- ·•rt.

; ,

, •J

.. .

·w~ ·

r?:· j;;4'

. I ,

. •

I • :·

f :1

, j:i';

> ~' ;; . ~

::~ i

,'. i' .

. ~

• i:"

•• II

,... r ~

I I

, ,

•

' 't-

~ * ) .. '

I '

'i ·~ ii "' ... i

Ji ~ ~~

fl , ..

t ,.

, • ,~

1t . ~-l

I ,

~. ~

f; ~

~ .

j ~

Ii ii 11 -~t tilt r.!

j ~ i

t I I I

~ it3'

~ ,Jt I j

Li; ~

- !

., ,r,i;

(! .,

!i <

'j:y

• I , f&

j .

I& ] ,

. 'fij ,;

l J r. •g_

!fr E:

... •

• t I ~

rt:" (

' C

, . '~

ef. ,7 '5

t~ f!

,! ~;i

~, : 1

,~ I '~ t : l I , ~ 'E

I i i:: ~ •e

i;:

~ w

,~ r.;

er;: - i l 5

· - ~

rtr

. ; ,l? J!f

-~ ~

t· ::: ' t• ~

t . ·i

r.:, ~

- -

' \

.,,. "I

.,,._~

·' '

.,,,, ,,

' f

1 I

• • ii,

5 5mg 55.35 E EE.EE£E ,EE PM. ”EEEBswwuﬁEuﬁm EB -vﬁuEEWWwNW EMEEEEBEEZ Enrmwwﬁﬂmmw A: ,mN: .nuﬁn .w z E... .EBEEE:§EWE£EWEW§EREE EEFE WW...N5.EE5&=%W¢EE§WM: $.33..va :w. E..§EE§£E%EEEE.E£E§ . EEWEEEEEEEEQEEEEEEEEEEE .58 um... wﬁénﬁz Eammnnawms E.. incl... 5. 5 Eu EEEEEEEEEEEEEEEEEEKE Eugggaﬁgﬁmﬁgﬁﬁﬁﬁgkﬁﬁﬁﬁ. mﬁﬂmmgﬁnﬁwmﬁmﬂwﬁgﬁéﬁﬁﬁgﬁ Eﬁﬁﬁggﬁgﬁéwﬁwﬁgﬁu E%%EQEM%EE§E%EEEE Egansgpgggﬁﬁsigﬁgﬁg.» £5... E..... .EEEEEEEEEEEEEREEEMEEE EEEEE: E. .rucnw 5 2 Eu .E A: t . EMEEEEEnEﬂEsng—wéunﬁwmmwiﬁmﬁmw .EEEEEEEKEEEEEE E.E£E§EEMKWE§EEWW§W an?» EEEEEEEEEE EEK. EEEEE E.. A ”EEEEEEEEEEWE EEEEEEEEEEEEEEEEEEEEEEEE Ex EEEEEFEEMEEEEEEEE E 1: 3.: RE». mu E .EE 3...?

93> (4)

" (trRJ) ~~:;hi1P~l ~~n;.r..;,.-:;{~.i~.;fF..FI~:IlF"f~~.~m~~~:T~i"itf;v.;t~ •. ~r.i~~a?]I~W-. :-IF.Jil:J ~Rf+1~:.iih1.t~ if.4.~~.~~,n?~~-~~;

h ~~~.~!i f".:.i!rr"tJ~"cm~m:A"II ~1;;:J*.:m-~.;;~r.Fl: !

•. V' .•••

,.~- "f,

il ••• '. '•...••••. 'tck .~f at.

, ., f. • -I • •

l;::Jro:,} ~T?.J~;'T.T; i1 tm%:f~~ '"ZIloRy=nf~ ;?r;-:;rrf~~~F n:,j ~1:il;31Ij

.r,-, 1>~I~R.p~. i;Tf1::.fOl~~H~"'~'~fR~9lffl.;q~7?f;~ '~.F.EF"l. "it ~~;"'-:JiPn ..:il,;

, (\J:) f€J •••.Jf~-1 ~ fu£l~um ~UW.-f"'l ~r.Tfu7J1~~fFqr;ii;;:r--R-:f.j f'" •. I,..... It .•"\ ~.~;MJfur-i~~"B~tf'll.,~lfJl;;,:a:. ~ -..r~ri~: ~-.

." ~•.,.

t:. \

I. l,.t}"

,,, •

J. 'l.n.Vk".';"'s..'.;:B) :oIl.,;};r;iQftq~~.F1i"f; jf.l:l.B ~ T~.~."i{:'.n~~iL~I61~:I::t~?f1i1. ;~;*.~;fl. .-:0' ~:' W.r1fl.';1'1"')' .~,.2".f«.t1,rPr;;r;LJ-~'li:.~;ei~iF t.n.i.ts ,r!l.' -'1. r~.hli"-"l\'Hoi 1'~< .

I ~.,' .1t:t~l-t U ~ C4),~ f'~}il.~i;r.~JP~.:iE;;..(r~.;~:t~ :iF~~~~iio;:-:-,ii~.]:4~.~ _.:.~•..•_-- r of.1 ~ ~~~ ~ ~ fu';~~llfJ.iir~In~/J~ ;;rir.~.tW:;;tffM~ F.f,t.U-3tt:-J] :

-'" 1'" nJfu.~. -'Pi ~. ~.{r.l1-t\jv-f -ftoot-t:t;:'. poW'w •. rllo'\l.rn ~ )<0'-";'; t"']J , ..,~:&:;51"; ii tt'oflf.:-ttR,iiw>!- ""~101li:t:••~qtq"a~Ft.,~~; \!if~ f~~:Ji~,~lJj~,i1i.~;fm!m:trr.=t ~;;s;n:iF

~. - - - . ~ - . •J.tj;1-i ~"'"FW ":;.~-"'~1}OV"~J;;I-R~ i';.!.'~'114•.i11~ ~.'!,~~J'!.o••F>lui~;"f{~.~tll:I.:J ~ ~;Q~ ~ qf;.~

~: )00'4' -.tHltrJ'i¥-4' '. ,r-:~~'Fi~.J:I~nftrt-Qf~13~\.i'n~.tl.;';'If.•. .~ ~~ ~ to ""'rl' nJoil .jt~"Itm~ tnhl.,;; 1);. ,it- "'--"'1hf>;..Ii •.co"" : •.•. ~

~'lt::if;f.T.~ >f.1r~u.fJrtii<f.lf.~ WfQ'.illll il,,j;~mMR ~ il'ffl'li~iR;ii~ ii.!;ii ¥;;it;il.rnr,'l1 f<llJ'R.~••Tif'-'" '""1 iT mmn.R;m.ra>f.1~ ~ ij~""iT.U1i< <rn "WlI;;ir-"P.'{'';. iil" :Ill''''''

~t'J." ••. it ;;;n.:~ .-i "'i.;~i~..QRTJli(:lj'i f.l;m :;:{n.;[~.n,"","i;"1'"lC ill \olL.•..~ !-~.,. I.{;~i 'P ~~ " ,~:;' ur~15to';':':'" Vlmll.£ L'. h : ~h 1'-'1) rmH,; .•

I~l ~. 'To'lii'Iii. ~ ~ '!."l'l~if."1 'If,! '!••ii i~"ll',:ri 'tni ;w''lt'' •••.' ffiul~. rmm~ ~...."l~ ...p:n;rit 3ffi.ir::fl ;v.~;;5~~l :iF. y~~.

'" ,r"", ~~. ~I:f.l wrnul'ii ••ii;'l~'f.>f.1~. il nl <1 'Pl "'T""iR >.k ~-"';I;~~r:q,a.~Ilr..zntiJftt=t,qRtf;~.,f"t.-iJa~:

, \ to- ,

: ' ......•'. ;. tiC." '~ 'lpild-l ...,..i r~ffi:f.l'If, lIi'llil. '!.•.•'IR. '['WJ'lA of.! 'j~ ~ <1. ="'" 'f'To'1Q'. ",,':nil.~<!. '¥ll ••ir-J, :iF ~~ Ril,~~sl.~jjil

-~--.-.-- ----T"-,-.---,-,.:f.l koUiJrtii m~Ciili'lllrdlll •. -~~ 'I;..,n'~" f".<I' ;;w''T1- •

lit >fiRi; >iiim~ ~ff.l, •. 'l1\.Ri <1 m;l f.l",iDn :ii'. ""~l"~ \'~R' 'S'" ___ ~ __ 'frifflt...n_"'- '-;;.:;'-'-_"-- ~~ ~_~~_~ _

., ..-

93(, (4)

• !

,. tr

< .

t ',

; t,,.

(Q"fi'.1 ) • Ffcf;-.fr-itp.~1 ..r~-1t,d•11"1.;i . i3.;rR"~~~ if. ~tfr-urr:--«.r<-1 tit~f;:;i Jlf,1~61i'llm.:O ~TJ~ VIF:l<f.'P~ qr,;ff.::fifi,-r1 ii~em ¼. ,H,,!'i_'8, '1;:;~ ~;

• •. ,.. • . ,,_ ,,- . ,.. • -r • (, - -

tu:)

(BT-,)

I •

~ lfflJ:r.il °'f. 3"-Rri ;p;rr,.-ir:wn~m -mW! "!'I. v-1~:r-.t. -.:m-~.-,.:i r.r-, :

~-~ ir. fu~Mf ~ it p~f ~r1 ~~ f.:r:Jrwii :,fl; q"f,-:fr#-.FFii ;ff. f,ffilW.m, i;El -ITTW! ~ r.111;,~. -jJ .:r.;mi iFl :

w"-i weF,l, ~ 'Q<Jl:I~ ~ ~ Q•.itj ! ·'"Of~~-~ ;m~;, ;l.:M I~ t::<ii m'!il (.:p!J ~ni>IIW..;1_<3;:fB•Tit ~F.R~,.;{<ii.R ~:;;i~.-;:i ~~•;,v.1 ~N:ifi.

~~:w~imi . ~ - i I

t uJ

,,; · ~m.~tif!·~~iJ';I i:fF~-l'Fl U~ :it-, ~]::3~¥-?'if~.~~-~ . . ~ ~ ~<f:l:I~ ;;a;{ a@ fuel':l lfil. iit-M lfl~.;>J;P, ~~- qp~tf.;i~ f..fim 3R:-Tl :

! . , .· ,

~ ~«~ffl ii: t!R·~~ tr. ;.,,1j,-' ~ if:~~ ~;:;i-ll ~~

~~~-fin~ <fl fuo::tf Jr.il-::t:i f-:itrif~ ~mm il '•TW""~ ~ii~"f:R.•ni if.(.;f.l~rii.~ajffei ,nl4TI r,l"lWl ;· -.w1i!.i-~ Sll=-r-j -i.: ~,n;~.f.t~~ ;ii~.~~~~ ~i!si-'11..:fH .:f°2'{-i. i~;,i m~.l.lJ.1

,: -1•· -~ ~-,~ f~ ~ «iilll<-!rfR-'Al:ai~n. , 1 l ; ,t•

I,'

ts) ~ . -litn m, ~ ~ '¥-1'1 ~~ q;-1 e;,:rii Q.:ri ;!'E ~ ~q~ -w) ~ ~~- fo,,:1.f.1 ~ ;::;i..,.;i1a~-1v11 -tit 3lr.. lRi ~~: :f.i~1 ~i; '3-~¼. ~°I?~, ~1;:f.t~i'e~ ~ .f.t~.if ':f;J:l ~ ~ ~ liiR .:r2

:,. w-f, ~11r,mntitfl , ~7fi=I.M ,:1~ :

' ~ ~ ~.: ~ . ~l ~.mnf.t ~ lli<l ~ , ~f.=i, ~..i•.wi ~ 1<i ~ i:i, ~ ~1 tF_ ~HQli'\_~i!.<f. ':fll 'if~ :it- .H".f. f;~in!2f~I. l:~ ::'.I

- - -·- ---7'-~-~';-~ ffl~~~<i turl'il•~~Ji!1 t:.~ Fl f:p:t1~ i l -

. .

~ ... ~ u: ..J~w, ~ -rv,'!ffi ref.mo~-

- t1 } ,,

.,..

' • ,.

~ e -- t, .._ - L., .

J J. ..I...-I:,Eﬁw.. EmnmﬁvﬁnEvmmwEWQEwWwLWwmewme—mamﬁwﬁ f: . .EAEﬁVEEEwEﬁwg .t: . Fﬁwwﬁw méﬁuﬁmaﬁmwwgamﬁmﬂw €251-.. . i .. ....- \-. ..- - Ema 4.5555” E bu Ehmﬁwwmwkﬁmwa Emvwmﬂs .aﬁnwﬁ .3. R gﬁéimnaﬁgaﬂ .5 a5??? . ”Emmawﬁﬁwﬁwnakaﬁww 5&5... 5......» mgg v.5 @gﬁﬁﬁgﬁﬁﬁ «uh ”an 5,555me 5% En ﬂu EEWEWE EE.EE& m...» £5.05.» Ewﬁwﬁz. mmmwﬁw E55555; .wz ﬁﬁﬁuﬁm 7.. g ., . . . . ZEHWEEEWEMW—Uﬂﬁmm f, . . L- 5.5 gm @5me5»: meaﬁm,mmmwauwkn¢n.mﬂn§ H. Emu» ME Eng. warm 565%.:551 . Ewwmnwwnwwﬁ Enngggwgzrmﬁﬂawﬁgkhowng Emwmmﬁwﬁw mwmm EWKEin—Euiﬁ Ev F» m Kw 555555.555 EWMM.».§WWE§ET E». .5me 5.an. 155,537! .Em55:55?.meElzrhwmwgmwwmﬁmwgwwnw—mﬁ. .. mnm. ﬁwwEKLﬁFgwﬁﬁWng. 5.1355555»me 41. ., .. .. x . .. M. ﬁkhmwrfwﬁﬂwﬁﬁﬁwbmnﬁmwﬁmmﬁﬁwmmﬁw .23 K... . .. f .. fmenwEMEErthEWEE 55.5.3. .835ng .3 .. . a .U. a.» in mg.5mﬁ 5.5.5 5% «E3, . E... E55 5 651555553 5.555% @555.» grimwwmﬁﬁww . . E. :5». I: .Exﬂznkr ﬁﬁmﬂmwﬁmmsgv :55 En TEE EM 557:. 5 Raﬁ .5555" EM 555% m. .rmeLEw .5. 55555“ Emwnm Egan» W. Eﬁnﬂ “M: .E» 55.5 .5...qu E E 5555.5 :57...” NEW ”E" Mr 55%» 5 Eur“ m E395 EWEE ”r3 WEE $55.5» 55.55 1% . w. ENE .5me5 .Erﬁﬁﬁ 35., E . . . WSW 5%,..ka Kb 5 E E ESE £935 5E3 EE a. _ 3. WE» .... HE.» .355 M555. 3.. am...

~~~'Q""~!.fu;rf,*,~~~.i~~;~,-'tlI4 1)36(5) ===================================

.-Jo.

Ill.

liM ~fuf.:i~11~ twl 21, ;;f.l-':Q-UHl(I) if. 7R (.qf~)if:';:'.Jl~~.f;n::;rfMf;~"%f~~fu;Ul~. ~;.Jt"1:-

",<ft.,) ~ <!ftlf;pm '!ti .wf.lmii it. :l'-l-.;ui!>.• nmiR <0 ~. ~ ~~ "~ fuan qf:~ ~ ::.r1m-:~Wtri ~gnn;;rmmi Qi{.,ii!fmi ~ wfumMu if. fcriTt:nf~ir-n. ~;i I'nflf,fflqJF.i'f:P:<i:J lli"lTr,:n 'f.r.Il ",'11 frnJ 'wl'",.,,,,,, <iTtffi;ffcm ••.iI:!f'iU'l <t~ >!fuufr."'1:'.:;11 :

,~"!'To' N."-it,,~'Jl"''' <iTqj*cl'"",:'i"l~~ <iTfs«;irm<iT ><nO<f: 1.ll;;rA;;iJ~.•~_ ~ f~~;nil.ltmQR(1~'f~~<n .3,+tl~ ~:n1'ilii~m~ FIt! i;il N:~f.:/;r<nF,a:m 'iT "'" <iT~ >l"'~ v:il 'll «f",,~"l~ 'Rna"", f<:Rm;q;i N:<ll "'"!'Jl. "'" il'f. N: 'Nllm<rn 11m ",r""""1fl'( i;i' ra~~ ""'.W'rr~.,~.

r •.•••• r.• t::-- ~ " •• " ~lumt:rt~.~. ~ anfrll ~rr;;-;r.h1l~~~ on~~:

16 f.l<rn iRf.l ;fit•. - U31 m<F.F•. ~ il ori'.q'O~ i:RI 'I'lll'rnl" iI:"luniR <0 >;'~.~<<!fuR<i" i<. >l'ir:iRi il ~ IDlffl <iTfiF.<fIwlr-il" it. iJf.", ••'''''' in ~ Am! ;;r-n ~:<f1."

-;ri trnl t-S ~ U ifil mod •• (;it,n ;;wn).

•• -.

bO. q['(r.t"". Ol~ ~ f.l'lll ~ ~iI WliroOl~ 7R1 aUl filu,'lli:i, •• in 'WIlli WI-.rRl, - ~ >!f~ '" "lUR f.rlWt ~~. "lU1'~ '!ti ~, ~ f.lrnn R;il ~it; r:r«lli\ "'Jmif4 'iro. ~ filUl'l~ tom:'! it;Q<;M'R,;;;oo <w. 'W.l il tM;fm 1'0<8#.1mrr'l if: ~ iI ..n 1:!'F.tl<l'lilmiJ<iT ori'<l"f;TTlOOiimii 11 t@ iJ ~ iI •• rrnw. :m fl'l f"mil ~ Q<;M.'RWI 'l41 t "lW-ll;mit; il'f. ~ 'W.l if. :w.mT'lit: q'i. mR,ffi: ~ <iT"l~ <iTf.l<rn. ,irn'tliHfufu il. il fiF.<fI Jl'f'F, 'if. :lQr""",#.1~ ~t "l""1<W:m:'!~"-V<i1f. ff,~<iT""~<iTf.l<rn. ~ mfWf" il. ;ri,l""""';;{I'll~nU1mr<l'lil~~ori'~~t. <iT ~ <mf.nrn <iT31uw.w'll ~. ;ffifl m ffufu tl. ~ ~ it; ~;fitnrfrel~. aUTf'~. ~ i!i'l ~q I.",«t""l il tl 'lIlITaliT'lJ <iT-.m JmTa 'Itim :

~ a1; fit; ~ -.m Jq,.",0, <iT~. -.m 'lf1f.Rrn <iT""~ <iT~, ;ffifl m w.rl'i1 iI. to 31UR 'fi_~f<ril 'lir "',fI,m <fTfuft:mr-4OT m ~'R. >!f"'t;R 1l\Wl

~. f..Ri;r. 25 0l1ffil 21114

---,,-,-ll'[;r. 74221'iIT44/2 F3lI'llR'.tu:n.{14. :-:~'", #f.tUr-t 'r. "'1';"< 34" it:-.~'To:B) it;z~ ii-"''l1"I,,",,'~ ~ --- . f.:IiJ~ ?'fC-il#.1 fir''''Jf.:I•.ffi'<U (mrr.1'll;:;f.if.mI. 2014 (~ I7<I'll 0 \41 «.1 oiid, "':!'ffi' 'mR iT.mfmm ~ ~ wd''Wl ftD:l, ~rffit..

iSri:flAJlit ~_ ~~ ~_ ;rm'fi t1U1 ;NT~. ~ Br<in. ~~ 'flfuq.

.. ' ·

..,

...

IU.

J;;:;i ~uf.P-:rn -;f.i UV., 2 6 ,;f.i "3Q-mt! (I) ~ •Ira (qr,o;i) if: ~.JH 'f.E . f;n:;rfef.:I?. m,,~ fu:;m-;;,m, ~~-Wt_:-

.. 1i:fF.I J ~ dtITT-.m l!~ qf{f-iu.ii ~- "31:l;;itii if. ~ur.fR ~ ~ . ~ ~~ nCF."OO f.H~ 1:WC!q ~ u-1m-~ Wli'I J:IQl!cltlli-1•.ii <ITT{ Qi,~12fm1 <F.1 W~U if; ~~ i:'-n. ~ ~ f...FA·, f~fii<fJFi1 ~<F.r.n 3fn.f.i:.:f111~1fu1 .. &H1 mw.ffciiR~ii=;"'!Fiu.ict;-i d·,.rnfat1•~-Rl :

r.rq ~ f:.f. ;r,iy.:i 1r~w.m1nu m q'h•ff-=.f~'€1 ~ zj m ~ m ~ <-II f•·lli-1-i.1+1~ ffi ~ f~~:m'Jitl ~T Ql.JiUsf·.~'1TI -.'lt-sZt 4i -~«€1 wrn ~:n:lnl'it~mif: fuQ ~ ff.~ fu~r<.rrfc.T<F.Tfi -i.l ~ m ~~mm ::::rfum-rri ~ ~ rra ricf. ~ ~ w .. n ~mi . ~ <N. f=.f. ~ W<r.R r;m "fcllqclif,f:1,«R ~ ~t4'i'iR ~ . ~ ~-

(.S. ~ ir-JR.t1 fi .- m<-1 ~ .~ii ~~.RI ,mi ~ wmlil if,~~® "0'., B d~ ~~ii~~ 1:11 ftf.m wir-.ir.! it &,ai-,,.ra;;i ~ ~ ~ ~ ~ ."'

66. q~f.ill~. al~ lfci ~~~if Wfifflil f.tim ~ tftrl ~Ul•H¾iH-t ~ l!1Hl;Hffllfil.il . -~ &f~ ~ alut-1 f.ditrO«'Qg'; ~' ~tK-11~:ll ,r.:i f.P-:n:! , ~ f.m:fn f=f;u -af.r~ ~ <l;~ m. ~ fc.i:m.f l@R~~ it~ in.~ <ff, ffi ii <fM .fm ~ <f.i ~<-1 if;~ ii, -if '(_?cf,lft~ ii m -it m aif<T<F. ~ mii ~ tef1 ~ ~ii .. am .:rfu ~ ffi ~ ~ ~ ~ ~ 1RlT i a1Ucfl ~ iTcf. ~ ffi ~ ~ ~ ~ . w8 <tfu ~ m ~ mfurn, ~ \fl@..&f ~ . ii f.nm ~ -~ ~T..:wn ef.. ~ ~ t <Ii~~~~~ t F-fi~<{lal~ m f.rm:I , ~ mful-ro ~ . ;rf,i <r.m:n ~ ~nUJ ~ .ii~ fcif.t:rall 3ff~ ~ t, m ~qfef.r,.mmal~UlRmT,~lO~°ii.~~ifiWtil?lr-l<Stmfuii~.

~ r- °' "'I ..., ,-. .:t~~ .., "' r ' - ... -iiwr~. cf.clM ~ 3'-11-iil'<.a ·""'Q i-1 ~, 1,1 .. ,ci,tpTT~~JniTcf~~:

lRcI ~ T<fi ~~ .;141~{.01 !.fl~. ~~~~-mm! .:nf.tom, ~ ~ .

m w..mi ~. 7fi ~u°R 1{<f ji fcfii! ~ ~ <f.l<i ~f.m~ ~ ~ t«, ~ro~f" 11,nq ~~-"

~.~_25Wffil2014

9~6 (S)

oft uru 6S ~ 66 iiil ~-! (-;;n~1 ;;n.n)_

St", 22t i:t. - rtrif/"2r=-s.J~:/<:J -:-Tl ./i 4. ·......:.-\lf{rt'~ ~ if. -¥:fi{f:; 348 ~ • '9~ 1-3)<f,....;:.~-~ ---

~<itl<f, 1.ie o q-, ,sf.I fo:aR!.-Jlc-m (mrr-.r.o -~f~. 201 4 (~ 11 ~ 2 o 14) <fit ~u"'ii ~ --~ ~ wr~ ii ~ 1,i'i.fllf1(1('1 ~~1n1 t.

3n11B•l,t ~-~~ ¾,, ;rm~ <l?Jl •~-l'te:ll!j+!ft,

~ ~F.ffi. ~~-«fuq-

.m_i_w Imam 7, ,EW E) imMEEESmwnE .WENJE mﬁEEﬁEmﬁﬁEEwummsEﬁssnww: E. :2 .EEH. .Euﬁw, Ewﬁﬂwxﬁ FEW '< “I Ewﬁﬁmkmsﬁmmﬁwi mnmwra. a: NW?» mssﬂwwkgql .1:.E.&E§E§ «MES; ER .255 5%. Hum»? PM 3 WV 3 En wk #35.» E .u E Amv cma chwzﬁﬂﬁwmtmﬂw EgbﬁﬁgwwvwﬁagﬁunwgwwmaQE E.EE§35%WW.EEEEE&¥M§ é??m§ﬁw5€ﬁ§§ﬁﬁﬁﬂﬁﬁ£®§ .wEanExEEﬁéﬂﬁﬁﬁEEEEEE iwﬁﬁmﬁmﬁaﬁﬁgmgsmﬁwﬁwégﬁmgmﬁﬁ .gﬁﬁaﬂﬁsﬁgﬁ mﬁwmnwwwwwm‘ﬁﬁm5mﬁm Eﬁﬁxnam w E E ,3», giggaﬁgsgﬁpanﬁwﬁwg w E E gﬂﬁgswﬁiﬁgﬁgﬁﬁﬁﬁ REE mm Eu a ﬁngﬁzawsmﬁﬁﬁﬁnﬁgﬁﬁwmﬂmﬁﬁ mnwumwﬁgwgwrmwwmmwggiﬁgﬁgﬂﬁwﬂmﬁﬂ EEEEEEEmaawﬁﬁgxﬁaﬁwﬁééma EEEng—Eﬂwﬁgﬂgsﬂﬂa .5»? E .z‘ E E E F.” E w Egﬁgwmuﬁmﬁnwaﬁﬁxﬁﬁ ﬁémﬁwgww Eugwmuﬁpewwwﬁmuwawﬁﬁwuga 4; LEE» .EWEWNWE “Emma M2 Em rwgﬁnsw mm .EE,«NEE@EEMEE&_EEE=ER£ WEEEEEEEﬁEEWmEEEEEWNEFE ﬁﬁmﬁwmﬁﬁwﬁgﬁgﬁﬁgﬂwﬁzgwﬁﬁﬁaEmu—WEE ‘Eﬁﬁﬁﬁﬂﬁﬁwgwwwwﬂmﬁuﬁnmﬁﬁwﬁnﬂwnf naggﬁéﬁéﬁnnggﬁmﬁaﬁﬁﬂgwﬁ .E SE ﬁngﬁwﬁwﬁfﬁ Esamvﬁwh WEEKS :3 55% ”NE $5 an E Ehamsmﬁmgﬁgzﬁ Eu... .Eﬁﬁhﬁ gﬁnmﬂﬁﬁﬁéwﬁnﬁﬁvv Mal» 2. 55-5%.: Em mm unﬁt» my E Z A:—

'936 (6)

CI II lA'rnSC;'ARI I ACT

(No,17or201~)

TIlE CIIIIATrlSGARI1 S\\1\1\11 VI\'EKA"\A!\1l TECII:'>ICAL C:'>I\'ERSITY

(AME!\Il~IE:'>T) ACT. 201~

All Act furllH.'f to anu.'nd the Chhattis~arh Swami \ 'in'k~tI1al1d 'Il'chnicall :nin.'rsil~ ACI. 2004 (:" II, 2S or 2(04) ,

Be it enacted by the Chhattisg.arh Lcgi:.daturc ill Illl' Sixly-liflh Year o( till,.' Repuhlic of India. as follows

Short litlc.'. l'.\ICIlI I. and ('ommt.'uCCUlt'ul.

(I) This Act may be called the Chhalllsl.!.arh SWi;tllli Vin'kal1<:111d"I\:chnlcal University (Amendment) /\C1. 2014.

,\lllt'ul!nl(.'111

~l'clj(J1l 2. (If 2.

(2) it extends to the whole of th<: State ofChhalllsgarh.

(3) It shall come imo force froTlllhc dalC of its puolicalilm in 111("Official (j,I/,('IIL'.

In Section 2 of the Chhattisgarh Swami Vi\'ckanand Technical Unin:rsity Act. 200.:i (No. 25 of2004). (hereinafter rcJeTTed to as the Prin..:ipal ACt).-

(i) For clause (fourteen), the following shall be suh:,tiLLited. lli.1Il1dy:-

"(founeen) "Kuladhipati"l11eans the Kuladhipati OflhL' UllI\(."f:,ity and he may be referred to as the Chancellor:"

(ii) Alle.r clause (fourteen), the rolJowi ng. shall be inserted. naml'l:-' :-

~."':'l\ _~t!-"~.~-"""",~~..t ";". , _~. "Kuladhisarhiv"ll1cans the Kuladhisachi\"orthL' l.inin;rsily Imd he may be fL'fern:d to 3:' the Rector:"

(iii) For clause (fifteen), the folJowir,g shall be substituted. namely

"(fifleen) "Kulpati" mC;:lI1S the Kulpali of the University and he may- h\'" referred to as the Vicc-Chancdlo •...: .

(;v) A ftcr clause (twenty), the following shall be -inserted. name Iy

"(twenty-a) "Registrar" means the Regislrar Oflhc University and he may be referred to as the Kulsaehi\":"

•

:\m(.'lldlll(.'lI!

Scction D. ur 3. For sub-section (6) of Section 13 oft.!le Principal Act. the t"olkm"1I1g shall he sub:,llIuled.

namely:-

-"(6) in the evcnt of occurrence of- any vacancy. including (j tt.:mporar.y vacancy. in the office of KuJpati, by rca~on of death. resignalion. leavc. illness or olherwise. Kuladhipati may nomina.tc- (a) Vicc-Chancellor of any other Univl'rsily ofthl' State. olher than (j

,Privatc University, or

-Tot "

~ (b) ~l\.ncLconsullation_wilh_tI1l'5wtcj:lovcml1lcnt. alLoniccl~()[.the .....l..)tatc~ _ Go\'cmmcl1t.

to act as the Kulpati. till the date on which Kulpati' appoillt\,.'d under suh-sccLon (l) or sub-section (7) of Sectioll 12. as lhe casc may hr.:. entr.:r~ the sonicc:

936 (6)

Cl II IAITISG./\RI I ACT

(No. 17 or 20 14)

- r ;. I ..,,

TIIE C llllATflSGARII S\\AMI \'l\'EKA!\AND T ECll~ICAL C'.'-1\' l-:RSITY

( AMENDMENT) ACT. 2014

An Act furtl1<.•r to amend the C hhattis~arh Swami \'in-kanand 'Ji.•clminil l 'nin-rsit~ Act. 2004 (No. 25 of2004) .

lk 11 enacted by the Chhau isgarh l.egislatun: in thL· Sixty -lihh Year ot the Re public o f"lndia. as follows :-

S h o r! lill <'. CX l <' II I ·). ( I ) This /\ct may be called the Chhallisgarh Swami \'l\·L·karn:111d ·1ccl1111cal University (Amendment) /\ct.20 14 .

an d l"O lll llll' ll CC n a·n t.

:\na•11dnu.•111

!'--it·cti o n 2.

.-\mc11dmc111 S e c tio n IJ .

of 2.

of 3 .

(2) It extends to the w hole of the State or Chhall1sgarh.

(3) It shall come into force from the date o f11s public.iti lln in the Offi c ia l (iazet1<:.

In Sec tion 2 of the Chhauisgarh Swami Vivekanand Technit:al Urn,·ersity /\L'l. :!00-1 {No. 25 of2004). (hercinaficr referred to as the l'nm:ipal /\ct).-

(i) For clause (fourteen). the follo\\'ing shall be substituted. namdy :-

"(fourteen) "Kuladhipati'' means the Kuladhipat1 of th.: Uni, .:-rsity and he 11111y be referred to as the Chancellor:"

{ii) /\fier clause (fourteen). the fol lowing shall be inserted. namcl ~· ·-

"'(fourteen-a) "Kuladhisach.iv" means the Kuladh1sa.:hi , o f the l.l111 Yers11y and he may be refern.:d t~1 as the Rector:"

(iii) For clause (fifteen). the following shall be subs111u1cd. namely:-

(iv)

"(fi f'lecn) "Kulpati" means the Ku lpall o r the University and hL'. ma) bl'. referred 10 as the Vicc-Chancd lo,· ·

After clause (twenty), the fo llowing shall be inserted. name ly :-

"(twenty-a) "Registrar•· means the Registrar o f the Universi ty and he may be referred 10 as tlK Kub aclm :··

For sub-section ( 6) of Section I 3 or the Principal /\ct. the: follow111g ~hall be subs111u1.:d. namely:-

"(6) In the -event of occurrence of any vacancy. including a ti.:mporary vacane>. in the o ffice of Kulpati, by reason of death. resignation. leave. illn.:ss or otherwise. Kuladhipati may nominat.:- (a) Vice-Chancellor of any other University of the State. other than a

Private Universi ty, or

(b) After consultation with thc~<;tatc Government an o rticcr o ft be State Government.

to act as the Kulpati. till the date on which Kulpati appoint.:d und.:r sub-sec Lon ( I ) or sub-section (7) of Section 12. as the case: rnay he . .:111ers the soflicc:

y •

• ,

'· . '

936(6) WW ﬁﬁiﬁzzsw mu m m (‘I ll lA'I'l'ISUARl I ACI' (Nu, l7ul' 20H) 'l‘tll-Z CllllA'l'l'lSGARll SWAMI \’l\'l-IKAY\'AI\'I) 'I‘ECIINICAL lNlVI-ZRSI'I'\ (AMENDMl-ZN'I‘) ACI‘. 2014 An Act fUrther to amend the Cltliattisgarlt Swami \‘ivekttnztnd'l'echnieal l’niversit} Act, 2004 (No. 25 of 2004). Be it enacted by the (Thhattisgarh Legislature in the Slxl)~l‘tfllt Year til the Republic oflndia. as follows :- stiort title, extent -I. (I) This Act may be Called the Chhaltisgarh Swami Vivekanand'lcchntcztl 3“” ““"‘"”'"”"“‘"" University (Amendment) Act. 2014. (2) It extends to the whole of the State ot‘Chhattisgarh (3) It shall come into force from the date ofits publieatmn in the Official (iii/,ette. Alm‘lldnmll 0" 2. in Section 2 of the Chhattisgarh Swami Vivekanand 'l'eehmezil Unn‘ersntuﬂet. 1-004 Mum" 2‘ (No. 25 01'2004). (Iterctnafter referTcd to as the l’rtnetpal Act).— (i) For clause (fourteen), the following shall be substittited. namely 3. “(fourtccn) “Kuladhipati” means the Kuladhipati ofthe Unn ersnyand llCl]1£‘l_\‘ be referred to as the Chancellor? (ii) After clause (fourteen). the followtng shall be inserted. namely '7 ‘ “(fourteen-a) “Kufadhisachiv” means the Kuladhisaehh nftlie Univeml)‘ and he may be referred to as the Rcctor?‘ (iii) For clause (fifteen), the fnlloxt'ing shall be substituted. namely :7 “(fiftecm “Kulpati” means the Kulpatt of the Uziiverstty and he may be referTed to as the Vicc~Chancellur ' (iv) . After clause (twenty), the following shall be inserted. namely "(twenty-a) “Registrar" means the Registrar oflhe Unn-‘ersny and he may he refund! to as the Kulsaehn :" Amendment M 3. l-‘or sub-section (6) ofScction l3 ol‘the Principal ACL the t'ollmt‘mg shall be Sul‘hlllulcd. Seclion 13. namely} "(6) in the event of occurrence of any vacancy. including a temporary vacant). in the ofﬁce of Kulpati, by reason of death. resignation. leave. illness or otherwise. Kuladhipati may nominate- (a) Vice~Chanccllor (if any other Universityofthe State. other than a Private University. or (b) Alter consultation .witthe State ,(Em'emineitL an nllicetxvl’thc Stalc Gm’emment. to act as the Kulpati. till the date on which Kulpatt appointed under sub-sectton(l)nr sub-sceti0n(7)of Section 12.215 the case mayheenters the suffice:

Provided that the arrangt:ment contemplated in this sub.scClion shal1nol continue for a pefiod of more than six months."

4. Section 17 of the Pnncipal Act shall be omitted. .\IlIl'IHllll('lI\

Sectiun 17. "t

5. "For Section 1RoCthe Principal Act. the following shal.l be substiwted. namely:-

.\ I1It'IHjIlll'llI

St'l,til)ll I K. "t

p •

.. 1S. (I) The Registrar shall be a whole-time. salar,icd ~)fIicl'r (,fthe Unin"rslty ~nd. sub.iect 10 the general superintendence and cnlltroi of Kulpat!. shall discharge his duties and shall abo 3C\ as the Secretary to the Fxccutivc Coum:iLAcadcmic Council. and ,\cadcmic Planning and Evaluation Board.

••.? (2) The qualilications orthc Registrar shall be such as may be laid down

by the Govcml11cnt of India. Ministry of Iluman Rc~ourCL Development, from time to time:

I, Provided that the State Government may decide LO adopt higher quali £ications.

(3) A person appointed as Registrar shall havc a tCD11not~xcccdillg three ycar~ :

Provided that he shall be eligible lor a second tcml not cxcceding three years.

of..\Jl\("II£illlCllt Srclioll 22.

(one)

(1)

(7) 'I"he Registrar shall furnish infom1ati<;>nor records that Ktlladhipati or the Statc Government may call in such manner as [hey may require,"

(6) The Registrar shall exercise SUCilOll:cr PO\"(1 s .mo pcrlolll1 ::-ucil uti lef functions. as may be assigned to him uEth.:r lhi~ I\ct, the Statutes, Ordinances and Rt:gulations framed thercunder or by the l:xccutivc

~ouncil.

(5) The Registrar shall be the custodian of records. the comlTlon seal. the iunds and the property of the Institute and subject to the provisions of , the Act he shall have all the powers to ensurc the proper custody. maintenance and operation of the game

(4) The State Government, with the approval of Kuladhipati, may appoint on deputati~:m as the Registrar, a person having the requisite qualifications, from any cadre or post of- (i) the Central Government or any State Government or Union

.l'crritory, or (ii) University other than a private university, an institution of

higher education other than a private institution, deemed to be a University under Section 3 of the Univcrsity Grants Cornmission Act. 1956 (No.3 or 1956). or an institution declared to be of national importance by the Parliament by law.

For..Section 22 of the Prin.eipal Act." {he fol.lowing shall be sU,bs~jtu~cd_namcly:- ~-'~~------~,-----~_.--"=--...::~ ,..,.".

Thc Executive Council shall be 'the executive-body ofth~tJni\'ersity--~~-------'~ and shall consist of the following members. namely Kulpati. who shall be the ex-(~tficjo Chairperson:

,,,. -

• ')

Provided that 1he arrangement contemplated in this sub-sec tion

sha ll not continue fo r a period of more than six m o nths.'·

Sec tion 17 oCthe Princi pa l /\ c t shall be omitted .

>l ;

For Section 18 o Cthe Principal Ac t, the fol lowing sha ll b e subst ituted. nam ely:-

·· 18. ( I l

(2)

The Re gistrar sha l I be a v.-- hole-timc_ sala_r,i cd officer ,)f the Uni YC rsll y

and . subj ec t to the general superint endence and w nt ro l or Ku lpal i.

shal l di scha rge hi s duties and shall a lso act as the Secretary to the

l:xec utive Co uncil .Academic Co unc il, and Academ ic P lann ing and

Evalua tion B oa rd.

The quali ficat ions of the Registrar shal l be suc h as may be laid down

by the G overnment o f Indi a, Min istry o f l l uman R esource

Developm ent, from time to time :

Provided that the State G overnment may dec ide to adopt

higher qualifi cations.

(3) A perso n appo imed as Registrar shall have a tem1 no t exceeding three

yea rs: ·

Prov ided that he shall be eli gible for a second tcm1 not

exceeding three years.

(4) The State Government, with the approval o f Kuladhipat i, may appo int

on deputati9n as the Registrar, a person hav ing the requisite

qualifications, from any cadre or post of-

(i) the Central Government or any State Gove rnment o r Union

Territory, or

(ii) University other than a private uni versi ty, an institution o f

higher education other than a p1ivate institution , deemed to

be a University under Section 3 of the University Grants

Commission Act, 1956 (No. 3 of 1956), or an inst itution

dec lared to be of national importance by the Parlia ment by

la w.

(5) The Registrar shall be· the custodian of rec ords, the common , cal. the

funds and the property of the Institute and subject t o the provisions of

the Act he shall have all the' powers to ensure the proper custody,

maintenance and operation o f the same

(6) The Registrar shall exercise sucl1 ot!::cr ,1ow c1 s .md per io1111 suc n ut l ,er

Junctions , as may be assigned to him uridcr this A.cl, the Statutes,

Ordinances and Regulations framed thereunder or by the Executive

Council.

(7) The Registrar shall furnish infom,ation o r rec ords that Kuladhipati or

the State Government may call in such manner as th ey may require ."

For--S~etion 2·2 ol"the Prin_cipal Act. the following sha ll be substituted. namel y: -

• I • '}'

---- ------'------ - -· ,._ 1 • ·•-.

(l)

... (one)

The Executive Council shall be .the exccu11ve body of1J~J ffivetst t_

and shall consist of the following members, 11c\!11Cly :-

Kulpati. who shall be the e,,·-officio Chairperson :

9 :Hi (7)

.-\m cnclrnc11t

S c t1 io11 17.

,\m c11clmc111

Sett io n IR.

.-\mcncl111c11t

Scctio11 22.

o f

W”.4 W 1%.?iansW 1014 930 (7) jJt Provided that the an'angement contemplated in this sub-section shall not continue for a period ofmore than six months." Seetion l7 ol'tlie Principal Act shall be omitted. \mcmtmcui set-nun 17. I'm‘ Section 18 ol'the l’rinctpal Act. the l‘ollmvinLLi shall be substituted namely ~ \mt‘ndmvttt ‘ Section Hi. "l S. (_ I) l'he Registrar shall be a it'lioie»ttme_ salamed (ililieer oi" the Lintversit} V and subject to the general supertntendence and control ol' Kulpatt. shall discharge his duties and shall also act as the Scolct‘dt'} to the lix cutive Council./\cademic Council. and Academic Planning and l:\ aluattori Board ' (2) Hit qualiﬁcations ol'the Reg ' shall be such as may be laid down by the Govemincnt oi" lndia. Ministry of Human Resource Development. from time to time : Provided that the State Government may dcmde to adopt higherqualiﬁcations. (3) A person appointed as Registrar shall have a term not exceeding three years : Provided that he shall be eligible for a second term n01 exceeding three years. (4) The State Government. with the approval of Kuladhipati= may appoint on deputation as the Registrar, a person having the requisite qualiﬁcations. from any cadre or post ofA (i) the Central Government or any State Government or Union Territory, or (ii) University other than a private universtt)’. an institution of higher education other than a private institution, deemed to beaUniversity under Section 3 of the University Grants Commission Act. 1956 (No. 3 of l956). or an institution declared to be ofnational importance by the Parliament by law. (5) The Registrar shall be the custodian ofrecords. the common seal. the funds and the property ofthe Institute and subject to the provisions ol. the Act he shall have all the powers to ensure the proper custody. maintenance and operation ofthe same (6) "the Registrar shall exercise such other power 5 and pertumt suen UlttLi functions. as may be assignedto him uisoe; this Act. the Statutes, Ordinances and Regulations framed thereunder or by the lixccutive Council (7) The Registrar shall furnish in fomiatton or records that Kuladhipati or the State Govemnicnt may call in such manner as they may require." l’or‘ Section 22 ol‘the Principal Act. the following shall be substituted namely ‘7 Amendment ' -' Section 2:. “22. (l) The Executive Council shall be the executive body of the University ’ , and shall consist ofthe following members. namely :- (one) Kulpati. who shall be the eA‘vQ/f/ic-za Chairperson : at (ti it t'

9.16 on

(1WO) Secreta!)' in-charge of the Department of Technical I:ducalion. Government ofChhattisgarh or his representative. \\:ho shall be th~ e-'"- officio Member:

(three) Secretary in4charge of the Departnrcnl of Finance. Government of Chhattisgarh.or his representative. who shall be the ex-o//iCIO I\kmbcr

(t()Ur) Commissioner or Din:ctor in~chargc of the Directorate of ;rc(hnical Education. Government ofChhattisgarh or his rcprcscntati\'c. who :-;11all be the ex-officio Member:

- . (five) Three eminent educationisls from the rields of engineering.

lechnology or vocational education. nominated by Kuladhipati ancl" consultation \.\'ith the Stale Government. who shall he Members:

Provided that al least one of these educationists shall be from the field of vocational education;

••

(six) Amember of VidhaI1 Sabha, nominated by the Speaker. who shall be the Member;

(seven) Kuladhisachiv, who shall be the ex-officio Member;

(eight) A professor, from amongst the colleges or polytechnics admitted to the privileges of the University, to be nominaled by Kuladhipati after consultation with the State Govemment. who shall be the Member; and'

(nine) Registrar, who shall be the ex-officio j\..'lcm~cr-Sccre!ary. ,_; .~"'~1,;.;

(2) Members of the Council, other than the ex-officio Members, shall hold orficc lor a period of two years.

(3) The Council shall meet at least once in three months and as may be necessary.

(4) The notice of tile time and place of the meeting of the Council and the agcnd~ therefor shall be circulated among the members. including by email. at leas! ten days before the date of the meeting:

Provided that the agenda notes contai11lng information and ~uppudillg uvCUit ••...:nl.:"n;;",: .•..-..iH. for ~cci::.;oi1 c;; :~•...;.. ..; un .~._ ..;:~_.J:~f'_;_ :~~;, meeting shall be circ"ulated. including by email, at least five days before the meeting:

----,-.--~--- --- ---Provided further that incase there is anyddficully in circulating lh~ agenda notes within the requisite timeframe, the same may be circulated. including by email, with the concurrence of the Secretary in-charge of the Department of Technical Education. Government of Chhattisgarh, at least forty-eight hours before the meeting.

--(5)--" Kulpati maY,-at any time, call an emergency_meeting, but no buslness that.ii~Ot~~~ _ orimmediate urgency shall be tr~~d thereat and notice of such meeting and the; ~a along with agenda nOles therefor shall be circulall.:<Lintilldin~ by email. at least forty-eight hours before the meeting:

Provided that where the situ3'.:lon so demanrl<;, J(dpaii may call all emergency meeting at a shorter p.r:,'t'\ce.with prior"collission ofKuladhipati and lhe agenda along with a.p;..:ndanotes therefor shall be circulated fOl1hwilh. including by email.

936 (8)

(2)

(two) Secretary in-charge of the Department of Technical 1:ducat ion. Government ofChhattisgarh or his representative. who shall be the ex- officio Member:

(three) Secretary in-charge of the Department of Finance. Governmcnl o r Chhattisgarh _or his reprcscmativc, who shall be the ex-o(Jicw Member

(four) Commissioner or Director in-charge of the Directorate of °Technical Education. Government o fChhattisgarh or his rcprescntati,·e. who shall be the ex-u//icw Member:

( live) Three eminent educationists from the l"iclds of engineering . technology or vocational education, nominated by Kuladhipati af'tcr consultation with the State Government. who shall be Members:

Provided that at least one o f these educationists shall be from the field of vocational education ;

(six) A member of Vidhan Sabha, nominated by the Speaker, who shall be the Member :

(seven) Kuladhisachiv, who shall be the ex-officio Member;

(eigh t) A professor, from amongst the colleges or polytechnics admitted to the privileges of the University, to be nominated by Kuladhipali after consultation with the State Government, who shall be the Member; and

(nine) Registrar, who shall be the ex-officio Member-Secretary.

Members of the Council , other than the ex-officio Members, shall hold o ffice for a period of two years.

(3) The Council shall meet at least once in three months and as may be necessary.

(4) The notice of the time and p lace of the meeting of the Council and the agenda therefor shall be circulated am ong the members, including by email. at least ten days before the date of the meeting :

Provided that the agenda notes containing information and ::,UppuJ llHg uv~U111._;11L3, rel~\ oiH f()r Jc.vi~,On u .• !~t..:~ ..... Vll : ~. - ~,

0 -~~-. : ~~ , ~ ..... ; · ' ! .. ~

meeting shall be circ.ulated, including by email, at least five days before the meeting:

·~· - ..

• <, .

·"'-

.. -

Provided further thar in case there is any difficulty in ci rculating the '- agenda notes within the requisite timeframe, the same may be circulated, including by email, with the concurrence of the Secretary in-charge of the Department of Technical Education, Government of Chhattisgarh, at least forty-eight hours before the m eeting.

- (5) - ·- Kulpati may,-at any-time, calLan_em.ergency_m eeting, but no buaj_oess t.b~_i. l'!PL or immediate urgency shall be triui~d thereat and notice of such meeti ng and tlu; ~a a long with agenda notes therefor shall be circulated, includin~ by email. at least forty-e ight hours before the meeting:

Provided that w here the situa1,'ion so demanrl,, J(:.:lpc:1ii may call an emergency meeting at a shortep 11::ii'ice. with prior!)em1issron ofKuladhipa ti and the agenda along with a?_;..:nda notes therefor shall be circulated forthwith. including by email.

036(8) WW, ~ , tam 259mm 2014 (5) . (two) Secretary in-Chargc of the Department of technical lfdueatton. Government ofChhattisgarh or his representative. who shall be the an ammo Member: (three) Secretary tnieharge of the Department of Iiinance. Government ttt‘ Chhatttsgarh or his representative. who shall be the e.r—o/'/inn Member (tour) CommissmnerorDirectortnieharge ol‘ the Directorate of leehnical Education. Government ofChhalttsgarh or his representative who shall be the duo/Item Member: (live) l'hree eminent educationists from the ﬁelds of engineering. technology ()rVoeationaleducation. nominated by Kuladhipati alter consultation with the State Government. who shall be Members : Provided that at least one ofthese cducattonists shall be from the ﬁeld ofvocational education ; (six) Amctnber of Vidhan Sabha. nominated by the Speaker. who shall be the Member ; (seven) Kuladhisachiv, who shall be the m‘ﬂﬂicia Member: (eight) A professor. from amongst the colleges or polytechntes admitted to the privileges ofthe Universnty, to be nominated by Kuladhipati after consultation with the State Govemtnent‘ who shall be the Member; and (nine) Registrar. who shall be the etmﬂlcz’o Member-Secretary Members ofthe Council. other than the exiqfficia Members. shall hold ol‘ﬁce for a period oftwo years, The Council shall meet at least once in three months and as may be necessary. The notice ofthe time and place ofthe meeting ofthe Council and the agenda therefor shall be ctrculated among the members. includingby email. at least ten days before the date ofthe meeting : Provtded that the agenda notes containing information and ‘.. ‘»v Al \ suppounig uueuments teicmnt tot elects on u. ‘ ,oi‘I 1... . meeting shall be circulated including bv email at least ttve days before the meeting: Provided further that in case there is any difﬁculty in circulating the agenda notes within the requisite timeframe, the same may be circulated including by email,with the concurrence of the Secretary in—charge of the Department of Technical Education, Government of Chhanisgarh, at least forty-eight hours before the meeting. Kulpati may= at any time, eallan emergency meeting, but no business thatjs net, ot‘tmmcdiate urgency shall be transacted thereat and notice of such meeting and the agenda along with agenda notes therefor shall be circulated. including by email. at least forty-eight hours before the meeting : Provided that where the situa'jton so demands Kulpa‘ti may call an emergency meeting at a 511011? notice. With priorpennissmn ofKuladhipati and the agenda along With aﬁinda notes therefor shall be circulated forthwith. including by entail.

936 (9)

(6) Six members oCthe Council shall constitute the quorum.

(7) In a meeting. any member may be present and cast his vote through electronic

ll1t:ans.

7. For clause (lwcln:) of Sect, ion 23 urlhe Principal Act: the following shall be substituted. namdy:-

,\IlI('lldlllcnt

SertioH D. of

In sub~scction (1) of Section 24 ofthe.Pr.incipal Act,~

(i) In clause (four), for the words "Secretary, Department of Technical Education", the words "Secretary in-charge of the Department of Technical Education, ('Jov<;!TIment ofChhattisgarh. or his representative from the Department" shall

be subsqtutcd.

To admit Colleges and Polytechnics to privileges of the University. to wnhdnm: any Oflhcsc privileges. and 10 takeover the management of any College or Polytcchlllc. on the recommendations of the :'\cadcl11IC Council and subject La the provisions of this Act and Statutes:

Pro"vided that no such admission 10 the privileges or \'I."ilhdrawal tl,1crcofor takmg over shall be considered for establishment or a new College.: or Polytechnic_or addi.tion in any programme or course al the diploma or undergraduate or postgraduate level or increase in the intake thcrl,;of. unless the State Government in its discretion has pcnnittcd such admission La the privileges, withdrawal thereof, takeover, addition, intake etc.;"

:\lIlclldmCll1

Scclioll 2-1. of

(ii) In clause (five),fqr the wprds "Secretary, Department of Finance", the words "Secretary in~chargc of the Finance Department, Government ofChhattisgarh, or his representative from the Department" shall be substituted, AmendmC"nt

Section 25, of

9. F,~r Section 25 of the Principal Act, the following shall be substituted, namely :-

"25. (1) The Academic Council shall be the academic body of the University consist oflhc following members. namely:-

and shall

, ,

(one)

(two)

elllree)

(four)

Kulpati ..who shall be the ex-officio Chairperson:

Kuladhisaehiv, who shall be the ex-ojficio Member:

Commissioner or Um::ctor sin~cbarg~ ui' tht: uli~Ci.vr(1l~vi' l''':;';1;.>l';c:..J! Education, Government ofChhattisgarh or his representative. who shall be the, ex-officio Member;

" , 'Director ~of the University Teaching Department, who shall be the ex-o{ficio Member:

(five) Two teachers fl'~:ml amongst the cadre of teachers of Govenunent Engineering Colleges and. Government Polytechnics under the Directorate of Technical Education, Gr:w~:,!.~entofChhattisgarh, to be

-----~--~=--'--'----t,onl!"p..(I.ted :-by-- the-Kuladhipa ti .•.3 fter-- consultation _.with_Jhe ---.£{~t_e : . Gove~'nment~ who shall be the Members:, ,"

. . ., (six) 'l\vo teachers from the Coileges and Poytcchnics admitted..!9 the

privileges of the University, to be nominated by Kuladhipati,who shall

be the Members:

-1 > ..

•

(6) Six members of the Council shall constitute the quorum.

(7) In a meeting. any member may be present and cast his \'Ole through electronic

means.

ror clause (twch·c) ofSect_1on 23 oflhe Principal Act. the following sba11 be substituted.

namdy :-

lo admit Colleges and Polytechnics lo privileges of the Uni,·crsit). to

wnhdraw any of these privileges. and to takeover the management or

any College or Polytech111c. o n the recommendauon~ of the .'\.cadcm1c

Council and subject to the provisions o f this Act c1nd Statutes :

Provided that no such admiss10n lo the privileges or

wllhdrawal tl;iereof or tak111g over shall be considered for e:;tabl ishmcnt

of a new College or Polytechnic or add ition in any programme or course

at the diploma or undergraduate or postgraduate level or increase in

the intake thereof, unless the State G overnment in its discretion has

pcm,illed such admission 10 tht: privileges, withdrawal thereof,

takeover, addition, intake etc.;"

In sub-section (I) of Section 24 ofthePrjncipal Act.-

(i) ln clause (four), for the words "Secretary, Department ofTechnical Education''.

the words "Secretary in-charge of the Department of Technical Education,

Government ofChhattisgarh. or his representative from the Department" shall

be substituted.

(ii) In clause (.five}, for the words "Secretary, Department of Finance", the words

·'Secretary 111-charge of the Finance Department, Government ofChhattisgarh,

936 (9)

,\mrudmcnt

Scr1ion 13.

Amc11d rnc11t Sccliou 2.J .

or his representative from the Department" shall be substituted. Amc11dmcn1 of

For Section 25 of the Principal Act, the following shall be substituted, namely:-

''25. ( I) The Academic Council shall be the academic body of the University and shall

consist o f the following members, namely:-

(one) Kulpati, who shall be the ex-o_Uicio Chairperson:

(two) K.uladhisachiv, who shall be the ex-officio Member :

(llu·ec) Commissioner or Uirector sin-cnarg..: oi tht: Liu..:c,ura1..; vt· 1·..:..,l;,m .. :i l

Education, Govcmmcn1 o f Chhattisgarh or his representative, who shall

be the ex-officio Member;

(four) Director of the University Teaching Department, who shall be the

ex-officio Member:

(five) Two teachers frf)m amongst the cadre of teachers of Govenunem

Engineering Colleges and Government Polytechnics under the

Directorate ofTechnical Education, G0ve:-;:.1:1em ofChhattisgarh, to be

iiOniinated by the Kuladhipatj after consultation with the State

Govemment,. who shall be the Members;

(six) Two teachers from the Coileges and Poytechnics admitted ~o the

privileges of the University, to be nominated by Kuladhipati,who shall

be the Members:

Sec tion 25.

“W “Jaw We ' .1s‘man 2014 936(9) (6) Six members Ol‘thc Council shall constitute the quomin (7) In a meeting any member may be present and cast his vote through electronic means,“ / l'or clause (twelve) ol‘Section 23 ol‘the Princrpal Act the following shall be substituted. Amwdmcnt . t1,. ' Section 23, p, name 3 ,» "(t\\cl\ e) lo admit Colleges and Polytechnics to privileges (tithe University to \\'llhdl’a\\ any ol'these pri\'ilegcs. and to takeover the management at _ any College 01' Polytechnic. on the recommendations of the Academic Council and subject to the provisions ot‘thts Act and Statutes : Provided that no such admission to the prntleK s Withdrawal thct’col'or taking over shall he eonstdei'ed for establishment ol’ a new College or Polytechnic or addition many programme or course at the diploma or undergraduate or postgraduate level or increase in the intake thereof. unless the State Govcmment in its discretion has permitth such admission to the privtlcgcs, Withdrawal thercof. takcoveL addition, intake etc.;" 01‘ 8 ln sub—section ( l) ol’Section 24 ofthc l’rincrpal Act: Amendment Section 24. , (i) in clause (four), for the words “Secretary, Department ochchmcal Education‘l the words “Secretary in»charge of the Department of Technical Education, GovernmentofChhattisgarh. or his representative from the Department" shall be substituted. (ii) In clause (ﬁve), for the words“Secretaryt Department of Finance“, the words “Secretary inacharge 0f the Finance Department. GovemtnentoiChhattisgarh, or his representative from the Department” shall be SUbstituted. Amcudmcnt S cm in n 2 S. 9. For Section 25 ofthe Principal Act, the following shall be substituted: namely :» “25, (l) The Academic Council shall be the academic body ofthe UniVersity and shall ‘ consist ofthc following mcmbcrs‘ namely :~ w? (one) Kulpati. who shall be the €.\’~0[ﬁci0 Chairperson : ). , - (two) Kuladhisachit, who shall be the Mao/ﬂew Mcmbcr . ('l‘lu‘cc) Commissioner ortJirector stnvcnarge oi the AJitCClUt’atu oi idelntlLQE Education Government ofChhattisgarh or his representative, who shall be the exmﬂiciu Member; (four) Director of the University Teaching Department, who shall be the ex-ofﬁcio Member: (live) 'l‘wo teachers {rpm amongst the cadre of teachers of Government Engineering Colleges and Government Polytechnics under the Directorate of'fechnical Education, GG‘.'e;rJnent ofChhattisgarh, to be nominated by the Kuladhipati after consultation with the State Govenunent._ who shall he the Members: (six) 'l'wo teachers from the Colleges and Poytcchntcs admitted to the privileges ofthe University. to be nominated by Kuiadhipati,who shall be the Members: 0 t' 0t 01

936 (ltl)

(seven) An officer of the Directorate ofEmploymcnl and Training. GD'\!cnlmcnt ofChhattisgarh, not below the m.nk of Joint Director. to be nominated by the Kuladhipati after consultation with the Slate Govcmmcnl. who shall be the Member; and

(eight) Registrar, who shall be the ex-o.tficio t'ylember-Sccrctary.

0) , The Coun<.:l1shallmcct at least once in three months und as may he nccc~~ary.

~2) Members of the Council. otherthan the ex-:t:dficio Members. shall hold otlicc for a pcri0d of two years.

(4)

(5)

(6)

(7)

The notice of the time and place of the meeting orthe Council and the agenda therefor shall be circulated among the members, including hy emaiL at least ten days before the date of the meeting:

Provided that the agenda notes containing infomlation and supporting documents, relevant for decision on items on the agenda for the meeting shall be circulated, including by email, at least five days before the meeting:

provided further that in case there is any difticulty in circulating th(;' agenda notes within the requisite timcframc, the' same may be circulated. including by email, with the concurrence of the. Secretary in":charge of the Department of Technical Education, Government of Chhattisgarh, at teast forty-eight hours before the meeting.

Kulpati may, at any time, call an emergency meeting, but no business that is not of immediate urgency shall be transacted thereat and notice of such meeting and the agenda along with agenda notes therefor shall be circulated, including .by email, at least forty-eight hours before the meeting:

Provided that where the situation so demands. Kulpati may call an emergency meeting at a shorter notice,with prior pennission ofKuladhipati and the' agenda along with agenda notes therefor shall b'c circulated forth\vith. including by emai1.

Six members of the Council shall constitute the quorum.

In a meeting, any member may be present and cast his vote through electronic

means."

Amendment S('CtiOIl 26.

01 10. i uf elau:::''''; \ 11\ ~) cr ,,~b<"'..:~l;.:.::(1) -,)r;;,..: ".;;0;: ~.s('f ~l,r P~;nr~:i'Ql/'\cl. the' f()llowi J1.il shall be substituted, namely :-

"(five) To admit Colleges and Polyteclmies having approval from the All India Council for Technical Education 10 the privileges of the Univ~rsity, to v.rithdraw any of these privileges, and to takeover the management of a.ny College or Polytechnic, subject to the provisions of this Act and Statutes:

•

,\ddition of n~'" Sectiolls 05 and 06.

PrQvtded that no such admission to the privileges or withdrawaltlY;iCOf

or taking over shall be considered for establishment of a new ColI~gc or _____ ~ "PolyH~chnic_or_~dditiol1 in any programme or course :>1 tht; dilJloma or

tmdergraduate or postgraduate fev-c16rint;r~~::;c In the Intake-tnerebf. u111css------ the State Govenmicnt in its discreti011 has pem1iued such admiss.ton to the privileges. withdraW81 therccf. takeover, addition, intake etc.:"

936 ( 10)

Amendment

Section 26. ot !O.

~fo-flw,~ ~. ~ 2s '-Wffi'f 2014

(seven) .An officer of the Directorate of Employment and Training. Government

ofChhattisgarh, not below the rnnk of Joint Director, to b e nominated

by the Kuladhipati after consultation with the Stale Govc mmcnL who

shall be the Member; ·and

(eight) Registrar, who shall be the ex-officio fylember-Sccr eta ry.

(?) Members of the Council, other than the ex~officio M embers. shall hold ofuee for

a pcri0d of two years .

(3) , Th e Council sha ll meet at least once in three m onths and as may be necessary.

(4) The notice of the time and place of the meeting of the Council and the agenda

therefor shall be circulated among the members , inc ludin g by email. at least ten

days before the date of the meeting:

Provided that the agenda notes containing info rm at ion and

supporting documents, relevant for decision on items on the agenda for the

meeting shall be circulated, including by email, at least live days before the

meeting:

provided further that in case there is any difficulty in cir cula ting the

agenda notes within the requisite timeframc, the ' sam e may be circulated ,

including by email, with the concurrence of the ·Secre tary in-charge of the

Department of Technical E ducation, Government of Chhattisgarh, at least

forty-eight hours before the meeting .

(5) Kulpati may, at an y time, call an emergency meet ing, but no business that is not

(6)

(7)

of immediate urgency shall be transacted thereat and no tice of such meeting

and the agenda along with agen da notes therefor shall be circulated, inc luding

. by emai l, at least forty-eight hours before the meeting :

Provided that where the situation so d emands, Kulpati may call an

. emergency meeting at a shorter notice,with prior penniss ion ofKu ladhipati and

the · agenda along with agenda notes therefor shall be circulated fort hwi th, including by email.

Six members of the Council shall constitute the quorum .

In a meeting, any member may be present and cast his v ote through electronic

means.''

i° ur clau::,c (. ll\ C) (., [ -,Ll.~· ~-~ct; ,:,!: ( l ) i.l r Sc.:,:,. C, i'. .., 6 ,., r '.'1 r P-inc:,-,'11 A ct thf' f0 I lnwi ng shall

be substituted , namely :-

"{five) To admit Colleges and Polytechnics having appr oval from the All India Council

-for Technical Education to-the privileges o[Jhe Univers ity, to wi thdraw any of

these privileges , and to takeover the management of any College or

Polytechnic, subject to the provisions of this Act and St atutes :

Provided that no such admission to the p rivileges or withdrawa l lh~rcor

or: taking over shall be considered for establishment of a new College or

----·-1 .. 04-'te_c_b_nic ·or addition in any programme or course ='' thi;; diplo.ma or

...

•

' ·1

,\ctd i tion or 11~.. imder'graduate o r postgraduate level or in.i::r-::~:;c in the 1111a et creoT. un

lcxs,------

Scctio11 s 65 nnd 66 . the State Govem nient in its discretio11 .has pem1itted such admis~ to

the

privileges, withdrawal there0f. takeover, addition, 'intake etc.:"

936ml) WW Wzsm 2014 Amendment Section 26. Addition of Sections (15 and 66. (seven) An officer ofthe Directorate oil—Iniployment and ’l raining. Gm ernnicnt ofChhatttsgarh. not below the rank ofJOint Director. to be nominated by the Kuladhipati after consultation with the State Government. who shall be the Member; and (eight) Registrar. who shall be the ar—oﬂ‘icia Member-Secretary. (2) Members oithe Council. other than the eJ-oﬂiu’o Members. shall hold ot'liec for a period oftwo y‘ars. (3) the Council shall meet at least once in three months and 11511121). be necessary (4) The notice Ofthe time and place of the meeting ofthc Counctl and the agenda therefor shall be ctrculated among the members. including by email. at least ten days before the date of the meeting 1 Provided that the agenda notes containing infomiation and supporting documents, relevant for decision on items on the agenda for the meeting shall be circulated, including by email. at least ﬁve days bcl‘ore the meeting: provided further that in case there is any difﬁculty in Circulating the agenda notes within the requisite tiincframc. theisamc may be Circulated. including by email, with the concurrence of the Secretary iii-charge of the Department of Technical Education. Government of Chhattisgarh, at least fony»eight hours before the meeting. (5) Kulpati may, at any time, call an emergency meeting> but no business that is not ol‘ immediate urgency shall be transacted thereat and notice of such meeting and the agenda along with agenda notes therefor shall be circulated, including by email, at least forty~eight hours before the meeting : Provided that where the situation so demands, Kulpati may call an emergency meeting at a shorter notice.with prior pennissmn ofKuladhipati and the agenda along with agenda notes therefor shallbc circulated forthwith. including by email. (6) Six members ofthe Council shall constitute the quorum. (7) In a meeting, any member may be present and cast his vote through electronic means." ut It). iul clause tine; oiw‘u acetic: (l) ti. ‘ “’w "WW “'invivnl Am the rollowme shall be substituted, namely :~ “(ﬁve) 'l‘o admit Colleges and Polytechnics having approval from the All India Council for Technical Education to the privileges ofthe University. to withdraw any of these privileges, and to takeover the management of any College or Polytechnic, subject to the provisions of this Act and Statutes : . Provided that no such admission to the privileges or withdrawal thereof or taking over shall be conSidered for establishment of a new College or Polytechnic oriaddition in any programme or course at the diploma or um under graduate or postgraduate levelor increase in the intake thereof. unless the State Govemmcnt in its discretion has permitted such admission to the privileges. withdrawal thereof. takeover. addition, intake etcx."

II. After Section 64 oflhc Principal Act, the following shall be added, namely:-

"65. Power to make Rulcs.-The State Government may, subject to the previous publication by notification in the Official Gazette. make Rules 10 carry out all or any or the purpose orlhis Act.

936 (11)

•

66 Statutes, Ordinance and Rules to be published in the Official Gazette and to be laid befnre the Lcgislature,-(l) Every Statute, Ordinance and Rule made under thiS Act shall be published in the Official Gazette. (2) Every Statute. Ordinance and Rulemade under this Act shall be laid as soon as may be after it is made before the House of the Stale Legislature whIle it is in session. for a total period of thirty days, which may be comprised in one session or tv.'o or morc successive sessions and if, before the expiry orthe session in which it is so laid or the session immediately following. the House agrees in making any modification 10 the Statute or the Ordinance or the Rule. as the case may be. or the I louse,agrees that the Statute or the Ordinance or the Rule. as the case may be. should not be made, and notifies such decision in the Official Gazette, the Statute orthe Ordinance or the Rule, as the case may be. shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be :

Provided that any such modification or annulment shall be without prejudi ce to the validity of anything previously done or omitted to be done under that Statute OT Ordinance Of the Rule, as the case may be."

~ . .., 1.,

' " ,, ,,..

•

11. After Section 64 of the Principal Act. the following shall be added, namely:-

.. 65. Power to make Rules.-The S1ate Government may , subject to the previous

66.

publication by notification in the Official Gazette, make Rul es to carry our all or

any of the purpose of this Act.

Statutes, Ordinance and Rules to be published in the Offici al Gazette and to be

laid before the Legislature.-( 1) Every Statute, Ordinance a nd Rule m ade under

this Act shall be published in the Official Gazerte.

(2) !-:very Statute. Ordinance and Rule made under this Act shall be laid as so0n

as may be after it is made before the House of the State Lcgi slarurc w hile it is in

session. fo r a total period of thirty days, which may be comp rised in one session

or rwo or more successive sessions and if, before the expir y of the session in

which it is so laid or the session immediately following, th e House agrees in

making any modi lication to the Statute or the Ordinance or t he Rule. as the case

may be. or the House-agrees that the Statute or the Ordinanc e or the Rule. as the

case may be. should not be made, and notifies such decis ion in the Official

Gazelle, the Statute or the Ordinance or the Rule, as the case may be, shall from

the date of publication o f such notification have effect only in such modified

form or be ofno effect, as the case may be:

Provided that any such modification or annulment shall b e without

prejudice to the validity of anything previously done or om i1ted to be done

under that Statute o r Ordinance or tht: Rule, as the case ma y be."

936 { 11 )

Wmfaaﬁzsm 2014 ‘136tlll ll. After Section 6-4 ofthe Principal Act. the following shall be added, namely :- “65. Power to make Rules—The State Government may, subject to the previous publication by notiﬁcation in the Ofﬁcial Gazette. make Rules to carry out all or any ofthe purpose ofthts Act. 66 Statutes, Ordinance and Rules to be published in the Ofﬁcial Gazette and to be laid before the Legislature.~(l) Every Statute, Ordinance and Rule made under . this Act shall be published in the Ofﬁcial Gazette. " (I) livery Statute. Ordinance and Rule made under this Act shall be laid as soon b as may be after it ts made before the House ofthe State Legislature while it is tn p‘ '\ a session. for a total period ofthtrty days‘ which maybe comprised in one sessmn ( or two or more successive sessmns and if. before the expiry of the session in which it is so laid or the session immediately following. the House agrees in making any modtﬁcatton to the Statute 0r tlte Ordinance or the Rule. as the case , may be. or the House-agrees that the Statute or the Ordinance or the Rule. as the ' case may he. should not be made, and notiﬁes such deciSton in the Ofﬁcial Gazettc‘ the Statute or the Ordinance or the Rule, as the case may be. shall from the date ofpublication Ofsuch notiﬁcation have effect only in such modiﬁed form or be ofno effect, as the case may be : Provided that any such modiﬁcation or annulment shall be without prejudi cc to the validity ofanything previously done or omitted to be done under that Statute or Ordinance or the Rule, as the case may be.” m.wamwm,mmwwﬁuw.wngﬁnamwﬁﬁm- 20M.

Chhattisgarh Swami Vivekanand Technical University Act

00000001
00000002
00000003
00000004
00000005
00000006
00000007
00000008
00000009
00000010
00000011
00000012
00000013
00000014
00000015
00000016
00000017
00000018
00000019
00000020
00000021
00000022
00000023
00000024
00000025
00000026
00000027
00000028
00000029
00000030
00000031
00000032
00000033
00000034
00000035
00000036
00000037
00000038
00000039
00000040
00000041
00000042
00000043
00000044
00000045
00000046
00000047
00000048
00000049
00000050
00000051
00000052
00000053
00000054
00000055
00000056
00000057
00000058
00000059
00000060
00000061
00000062
00000063
00000064
00000065
00000066
00000067
00000068
00000069
00000070
00000071
00000072
00000073
00000074
00000075
00000076
00000077
00000078
00000079
00000080
00000081
00000082
00000083
00000084
00000085
00000086
00000087
00000088
00000089
00000090
00000091
00000092
00000093
00000094
00000095
00000096
00000097
00000098

Chhattisgarh Swami Vivekanand Technical University (Amendment) Act

Chhattisgarh act 25 of 2004 : The Chhattisgarh Swami Vivekanand Tecnical University Act 2004

SECTIONS