Uttarakhand act 025 of 1964 : The UTTAR PRADESH KRISHI UTPADAN MANDI ADHINIYAM, 1964

mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964 ¿mÙkj izns"k vf/kfu;e la[;k 25] 1964À

THE UTTAR PRADESH KRISHI UTPADAN MANDI

ADHINIYAM, 1964

[U. P. Act No. XXV of 1964]

mÙkj izns"k d̀f"k mRiknu e.Mh vf/kfu;e] 1964

¿mÙkj izns"k vf/kfu;e la[;k 25] 1964À m0iz0 vf/kfu;e la[;k 10] 1970 jk"Vªifr vf/kfu;e la[;k 13]1973 ¼tSlk fd m0iz0 vf/kfu;e la[;k 30] 1974 }kjk ifj"dkjksa lfgr iqu% vf/kfu;fer½ }kjk la"kksf/krA

¿mÙkj izns"k fo/kku lHkk us fnukad 7 vxLr] 1964 bZ0 rFkk mÙkj izns"k fo/kku ifj"kn~ us fnukad 8 flrEcj] 1964 bZ0 dh cSBd esa Lohdr̀ fd;kA ^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk"Vªifr us fnukad 28 vDVwcj] 1964 bZ0 dks Lohdf̀r iznku dh rFkk mÙkj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 10 uoEcj] 1964 bZ0 dks izdkf"kr gqvkAÀ

mÙkj izns"k esa df̀"k&mRiknu ds Ø;&foØ; ds fofu;eu vkSj muds fy, ef.M;ksa dh LFkkiuk rFkk muds v/kh{k.k vkSj fu;U=.k dh O;oLFkk djus dk vf/kfu;e

Hkkjrh; x.kra= ds iUnzgosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& v/;k; &1

izkjfEHkd

1&& ¼1½ ;g vf/kfu;e mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964 dgyk;sxkA laf{kIr "kh"kZuke vkSj izHkkj ¼2½ bldk izlkj leLr mÙkj izns"k esa gksxkA

2&& fo'k; ;k izlax esa dksbZ izfrdwy ckr u gksus ij] bl vf/kfu;e esa & ifjHkk"kk;sa ¿¼d½ ^^df̀"k mRiknu** dk rkRi;Z df̀"k] m|ku&deZ] nzk{kk&d̀f"k] e/kqeD[kh& ikyu] dks'k&ikyu] eRL; lao/kZu] i"kqq &ikyu ;k ou mRikn] dh ,slh enksa ls gS tks vuqlwph esa fufnf"V gksa] vkSj blds vUrxZr nks ;k vf/kd ,slh enksa dk lfEeJ.k Hkh gS] vkSj blesa la"kksf/kr :i esa ,slh dskbZ en Hkh lfEefyr gS] vkSj blds vUrxZr xqM+] jkc] "kDdj] [kk.Mlkjh rFkk txjh Hkh gS(À

⁴¿¼d&1½ ^^ifj"kn~** dk rkRi;Z /kkjk 26&d ds v/khu la?kfVr jkT; df̀"k mRiknu e.Mh ifj"kn~ ls gS(À

¼[k½ ^^nyky** dk rkRi;Z ,sls O;fDr ls gS] tks dkjksckj ds lkekU; Øe esa deh"ku ;k ikfjJfed ij] pkgs og udnh esa gks ;k ftUl esa] vius izfrjksfu;ksDrk dh vksj ls df̀"k&mRiknu ds Ø; ;k foØ; dh lafonkvksa dh ckr ;k O;oLFkk djrk gks fdUrq blds vUrxZr ,sls izfrfu;ksDrk dk lsod ugha gS] Hkys gh og ,slh lafonkvksa dh ckr vFkok O;oLFkk djrk gks(

¼x½ ^^mi&fof/k** dk rkRi;Z /kkjk 39 ds micU/kksa ds vuqlkj cuk;h x;h mi&fof/k;ksa ls gS(

¼?k½ ^^dsUnzh; xksnke fuxe** dk rkRi;Z os;j gkmflax dksiksjs"ku ,sDV] 1962 ds v/khu LFkkfir ;k LFkkfir fd;k x;k le>s x;s lsUVªy os;j gkmflax dkiksZjs"ku ls gS(

1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 10 fnlEcj] 1963 bZ0 dk ljdkjh vlk/kkj.k xtV ns[ksaA 2- m0iz0 vf/kfu;e la[;k 10] 1970 dh /kkjk 2 }kjk izfrLFkkfir ,oa lnSo ls izfrLFkkfir le>s tk;saxsA 3- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la[;k 13] 1973 dh /kkjk 2 ¼1½ }kjk vUr%LFkkfirA

4 - m0iz0 vf/kfu;e la[;k 30] 1974 dh vuqlwph dh en la[;k 2 ¼[k½ }kjk iqulZa[;kfdrA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 2À ¿¼?k&1½

fdlh e.Mh {ks= dh lfefr ds lEcU/k esa]^^ dysDVj** dk rkRi;Z ml ftys ds dysDVj ls gS tgka ml e.Mh {ks= dk iznku e.Mh LFky gS] vkSj blds vUrxZr ,slk vU; vf/kdkjh Hkh gS tks mlds }kjk rnFkZ izkf/kdr̀ fd;k tk;a(À

¼³½ ^^vk<+fr;k** dk rkRi;Z ,sls O;fDr ls gS] tks dkjksckj ds lkekU; dze esa df̀"k&mRiknu ds Lokeh vFkok fodsrk ;k dzsrk dh vksj ls vk<+r ;k deh"ku ij] df̀"k&mRiknu dk Ø; ;k foØ; djrk gks ;k djus dk izLrko djrk gks( ¿¼³³½ fdlh fufnZ'V df̀'k mRiknu ds lEcU/k eas] ^^Fkksd lkSnk** dk rkRi;Z ml mRiknu ds ,sls ifjek.k ds Ø; vkSj foØ; ls gS] tks e.Mh lfefr }kjk viuh mifof/k;ksa eas fofufnZ'V QqVdj foØ; dh lhek ls vf/kd gks(À

¼p½ ^^lfefr** dk rkRi;Z bl vf/kfu;e ds v/khu la?kfVr lfefr ls gS( ¼N½ ^^lgdkjh Ø;&foØ; lfefr** dk rkRi;Z mRikndksa dks ,slh lgdkjh lfefr ls gS] tks dh ¿mÙkj izns"k lgdkjh lfefr vf/kfu;e] 1965 ds v/khu fucfU/kr gks ;k fucfU/kr le>h tk;À

vkSj ftldk eq[; mn~ns"; df̀"k&mRiknu ds foØ; ;k Ø; dks c<+kuk gks(

¿¼t½ ^^funs"kd** dk rkRi;Z jkT; ljdkj }kjk e.Mh funs"kd ds :i esa fu;qDr vf/kdkjh ls gS] vkSj blds vUrxZr ,slk dksbZ vU; vf/kdkjh gS] tks bl vf/kfu;e ds v/khu funs"kd] ds lHkh ;k fdlh dR̀; dk ikyu dju s ds fy;s funs"kd }kjk izkf/kdr̀ gks(À

¿¼t&1½ ^^fuokZpu funs"kd** dk rkRi;Z jkT; ljdkj ds lkekU; ;k fo"ks'k vkns"k }kjk bl fufeÙk fu;qDr vf/kdkjh ls gS vkSj blds vUrxZr fuokZpu funs"kd }kjk bl vf/kfu;e ds v/khu mlds leLr ;k fdUgha d`R;ksa dk fuoZgu djus ds fy, izkf/kdr̀ dksbZ vU; vf/kdkjh Hkh gS(À

¼>½ ^^ykblsUl/kkjh** dk rkRi;Z fdlh ,sls O;fDr ls gS] ftls bl vf/kfu;e ds v/khu ykblsUl fn;k tk;(

¿¼´½ ^^LFkkuh; fudk;** dk rkRi;Z mÙkjk[k.M esa izoÙ̀k fdlh vf/kfu;e ds v/khu xfBr ;k LFkkfir uxj fuxe] uxj ikfydk ifj'kn~] uxj iapk;r] ftyk iapk;r ;k xzke iapk;r ls gS(À

¼V½ ^^e.Mh&{ks=** dk rkRi;Z ,sls {ks= ls gS] tks /kkjk 6 ds v/khu bl :i esa foKkfir fd;k x;k gks ;k tks /kkjk 8 ds v/khu ;Fkk&ifjofrZr gks( ¼B½ ^^lnL;** dk rkRi;Z lfefr ds lnL; ls gS(

¿¼B&1½ ^^ukxfjdksa ds vU; fiNM+s oxksZa** dk rkRi;Z mÙkjk[k.M ¿mÙkj izns"k yksd lsok ¼vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNM+ksa oxksZa ds fy, vkj{k.k½ vf/kfu;e] 1994À vuqdwyu ,oa mikUrj.k vkns"k] 2001 dh vuqlwph&1 eas fofufnZ'V ukxfjdksa ds vU; fiNM+s oxkZsa ls gS(À

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la[;k 13] 1973 dh /kkjk 2 ¼nks½ }kjk vUr%LFkkfir fd;k x;kA

2- mi;qZDr dh /kkjk 2 ¼rhu½ }kjk j[kk x;kA

3- m0iz0 vf/kfu;e la[;k 30] 1974 dh vuqlwph dh en la[;k 2 ¼[k½ }kjk iquZla[;kfdrA 4- m0iz0 vf/kfu;e la[;k 6] 1977 dh /kkjk 2 ¼d½ }kjk izfrLFkkfirA 5- mi;qZDr dh /kkjk 2 ¼[k½ }kjk izfrLFkkfirA

6- mÙkjk[k.M vf/kfu;e la[;k 6] 2004 dh /kkjk 2 ¼d½ }kjk izfrLFkkfirA 7- mi;qZDr dh /kkjk 2 ¼[k½ }kjk c<+k;k x;kA

8- m0iz0 vf/kfu;e la0 19 o'kZ 1979 dh /kkjk 2 ¼nks½ }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 2À ¼M½ ^^iYysnkj** dk rkRi;Z ,sls Jfed ls gS] tks fdlh d`f"k&mRiknu dk nM+k cukus] df̀"k&mRiknu dks yknus] mrkjus] ;k Hkjus ;k [kkyh djus vFkok

¼<½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fu;r ls gS(

¼.k½ ^^iz/kku e.Mh&LFky** dk rkRi;Z e.Mh&{ks= ds fdlh ,sls Hkkx ls gS tks /kkjk 7 ds v/khu bl :i esa ?kksf"kr gksa(

¼r½ ^^mRiknd** dk rkRi;Z ,sls O;fDr ls gS] tks df̀"k&mRiknu dks ;k rks Lo;a ;k ikfjJfed ij j[ks x;s Jfedksa ds ek/;e ls mRikfnr djs] ikys&iks"ks ;k idM+s fdUrq ,sls mRiknd ls ugha gS tks O;kikjh] nyky ;k vk<+fr;k ds :i esa Hkh dk;Z djrk gks ;k tks lk/kkj.kr;k df̀"k&mRiknu dk vU; izzdkj ls laxzg djus dk dkjksckj djrk gks %

izfrcU/k ;g gS fd ;fn ;g iz"u mBs fd bl vf/kfu;e ds iz;kstuksa ds fy;s dksbZ O;fDr mRiknd gS vFkok ugha] rks funs"kd dk fu.kZ;] ,slh jhfr ls tkap djus ds i"pkr~ tks fu;r dh tka;] vfUre gksxk(

¼Fk½ ^^Ø;** ds vUrxZr oLrq&fofue; ;k fxjoh ds :i esa vFkok is"kxh nh x;h /kujkf"k dks izfrHkwfr ds :i esa eky dh izkfIr Hkh gS( ¿¼Fk&1½

^^fofue;** dk rkRi;Z /kkjk 26&Hk ds micU/kksa ds vuqlkj ifj"kn~ }kjk cuk;s x;s fofu;eksa ls gS(À

¿¼Fk&2½ fdlh fufnZ'V df̀'k mRiknu ds laca/k eas] ^^QqVdj foØ;** dk rkRi;Z ml mRiknu ds ,sls ifj.kke ds foØ; ls gS tks e.Mh lfefr }kjk viuh mifof/k;ksa eas fofufnZ'V QqVdj foØ; dh lhek ls vuf/kd gks(À

¼n½ ^^foØ;** ds vUrxZr oLrq&fofue; ;k fxjoh ds :i esa vFkok vfxze /kujkf"k dh izfrHkwfr ds :i esa eky dk fu{ksi Hkh gS( ¼/k½ ^^lfpo** dk rkRi;Z /kkjk 23 ds v/khu bl :i esa fu;qDr ls gS( ¼u½ ^^fufnZ"V df̀"k&mRiknu** dk rkRi;Z /kkjk 6 ds v/khu ;k /kkjk 8 ds v/khu ;Fkk&ifj"dr̀ foKfIr esa fufnZ"V d̀f"k&mRiknu ls gS( ¼i½ ^^jkT; ljdkj** dk rkRi;Z mÙkj izns"k dh ljdkj ls gS( ¼Q½ ^^jkT; xksnke fuxe** dk rkRi;Z os;j gkmflax dkiksjs"ku ,sDV] 1962 ds v/khu LFkkfir ;k LFkkfir fdlk x;k le>s x;s mÙkj izns"k ds LVsV os;j gkmflax dkiksZjs"ku ls gS(

,sDV la[;k 58]1962

¼c½ ^^mi e.Mh&LFky** dk rkRi;Z e.Mh&{ks= ds fdlh ,sls Hkkx ls gS tks /kkjk 7 ds v/khu bl :i esa ?kksf"kr gksa(

¿¼Hk½ ^^O;kikfjd ifjO;;** dk rkRi;Z fdlh Hkh uke ls dgs tkus okys fdlh ,sls ifjO;; ls gS tks] O;kikj dh fdlh :f<+ ;k izFkk ds v/khu ;k ,slh :f< ;k izFkk ds uke ij vU;Fkk] fdlh fufnZ'V df̀'k mRiknu ds Ø; ;k foØ; ds fdlh lkSns ds lEcU/k esa fdlh O;kikjh }kjk olwy fd;k tkrk gks ;k olwy fd;k tk ldrk gks ;k mldks ns; gksA

1- m0iz0 vf/kfu;e la[;k 30] 1974 dh vuqlwph dh en la[;k 2 ¼[k½ }kjk iquZla[;kfdrA 2- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 2¼pkj½ }kjk vUr%LFkkfirA

3- m0iz0 vf/kfu;e la[;k 19] 1979 dh /kkjk 2 ¼,d½ }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 3&5À Li"Vhdj.k & uewus ls Ø; fd;s tkus dh n"kk esa uewus l s vUrj gksus ds dkj.k] ;k fdlh Kkr ekud ls Ø; fd;s tkus dh n"kk ekud d s vUrj gksus ds dkj.k vFkok okLrfod vkSj ekud eki ;k rkSy esa fHkUurk ds dkj.k] dh x;h dVkSrh ls fHkUUk izR;sd dVkSrh O;kikfjd ifjO;; le>h tk;xhAÀ

¼e½ ^^O;kikjh** dk rkRi;Z ,sls O;fDRk ls gS] tks dkjksckj ds lkekU; dze esa Loa; viuh vksj ls vFkok ,d ;k vf/kd izfrfu;ksDrkvksa ds ;Fkkfof/k izkf/kdr̀ vfHkdÙkkZ ds :i esa] df̀"k mRiknu dk Ø; ;k foØ; djrk gks] rFkk mlds vUrxZr og O;fDr Hkh gS] tks df̀"k&mRiknu ds izfØ;k dk;Z esa yxk gksa( ¿¼dd½ ^^xkao** dk ogh vFkZ gksxk] tks mÙkj izns"k tehankjh fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e] 1950 eas gS(À

¼[k[k½ ^^rksyd** dk rkRi;Z fdlh ,sls O;fDr ls gS] tks dkjksckj ds lkekU; dze esa df̀"k&mRiknu ds Ø; ;k foØ; ds lkSns ds lEcU/k esa rkSyus dk dke djrk gks(

¼xx½ ^^rkSyus lk ekius dk ;a=** dk rkRi;Z mÙkj izns"k ckaV rFkk eki ¼izpyu½ vf/kfu;e] 1959 esa ;FkkifjHkkf"kr rkSyus dk ;a= ;k ekid ;a= ls gS( ¼?k?k½ ^^ckV ;k eki** dk rkRi;Z mÙkj izns"k ckV rFkk eki ¼izpyu½ vf/kfu;e] 1959 esa ;FkkifjHkkf"kr O;kikfjd ckV ;k eki vFkok ekud ckV ;k eki ls gSA

mÙkj izns"k vf/kfu;e la[;k

5]1959

3&& ¿***À¹ 4&& ¼1½ mi/kkjk ¼2½ ds micU/kksa ds v/khu jgrs gq,] bl vf/kfu;e ds micU/k izHkkoh gksaxs] Hkys gh fdlh vU; fof/k] :f<+] izFkk ;k vuqcU/k esa dksbZ vlaxr ckr nh gksA vU; fof/k ds fo:} gksuk

¼2½ blsfU"k;y deksfMVht ,ssDV] 1955 dh /kkjk 3 ds micU/k vkSj rn~/khu nh x;h vkKk,a izHkkoh gksaxh] Hkys gh bl vf/kfu;e esa ;k rn~/khu cuk;s x;s fdlh fu;e] mifof/k ;k nh x;h vkKk esa dksbZ vlaxr ckr nh gksA

,sDV la[;k 10] 1955

¿4&d&& jkT; ljdkj] xtV esa foKfIr }kjk] vuqlwph esa fufnZ"V df̀"k mRiknu dh fdlh en dks c<+k ldrh gS] muesa la"kks/ku dj ldrh gS ;k mls fudky ldrh gS vkSj rnqijkUr vuqlwph rnuq:i la"kksf/kr gks tk;xhAÀ

vuqlwph esa la"kks/ku dk vf/kdkj

v/;k; &2

e.Mh&{ks= rFkk e.Mh&LFky 5&& ¼1½ ;fn jkT; ljdkj dh ;g jk; gks fd yksd&fgr esa ;g vko";d ;k b"Vdj gS fd fdlh ,sls {ks= esa fdlh df̀"k mRiknu ds Ø;&foØ; dks fofu;fer fd;k tk; ¿***À⁴vkSj bl iz;kstu ds fy;s bl {ks= dks e.Mh&{ks= ?kksf"kr fd;k tk;] rks og xtV esa foKfIr }kjk vkSj ,slh vU; jhfr ls tks fu;r dh tk;] ,slk djus ds vius vfHkizk; dh ?kks"k.kk dj ldrk gS vkSj izLrkfor ?kks"k.kk ds fo:) vkifÙk;ka vkeaf=r dj ldrk gSA fdlh {ks= esa df̀"k& mRiknu

ds Ø;&foØ; dks fofu;fer

vkSj fu;af=r djus ds

vfHkizk; dh ?kks"k.kk

1 - m0iz0 vf/kfu;e la[;k 30] 1 974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 1 3] 1 973 dh /kkjk 3 }kjk yksi dh x;hA 2- mÙkj izns"k vf/kfu;e la[;k 10] 1970 dh /kkjk 3 }kjk c<+k;h x;hA 3- m0iz0 vf/kfu;e la[;k 6] 1977 dh /kkjk 2 ¼x½ }kjk izfrLFkkfirA

4 - mi;qZDr dh /kkjk 3 }kjk fudkyk x;kA 5- m0iz0 vf/kfu;e la[;k 7] 1978 dh /kkjk 3 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 6&8À ¼2½ mi/kkjk ¼1½ ds v/khu dksbZ Hkh vkifÙk] ,slh vof/k ds Hkhrj Hksth tk ldrh gS] tks fu;r dh tk;] og funs"kd dks lEcksf/kr dh tk;xh] tks mls] ml ij viuh leh{kk ds lkFk] jkT; ljdkj dks HkstsxkA

6&& /kkjk 5 esa vkfHkfn"V vof/k ds O;rhr gks tkus ij] jkT; ljdkj mDr vof/k ds Hkhrj izkIr gqbZ vkifÙk;ksa ij fopkj djsxh vkSj rnqijkUr xtV esa foKfIr }kjk vkSj ,slh vU; jhfr ls] tks fu;r dks tk;] ;g ?kks"k.k dj ldrh gS fd /kkjk 5 ds v/khu foKfIr esa mfYyf[kr lEiw.kZ {ks= ;k mldk dksbZ fufnZ"V Hkkx ,sls df̀"k&mRiknu ds lEcU/k esa vkSj ,sls fnukad ls] tks ?kks"k.kk esa fufnZ'V fd;k tk;] e.Mh&{ks= gksxkA

e.Mh&{ks= dh ?kks"k.kk

¿7&& ¼1½ /kkjk 6 ds v/khu foKfIr ds izdk"ku ds i"pkr~ ;Fkk"kD; "kh?kz jkT; ljdkj] xtV esa foKfIr }kjk e.Mh&{ks= ds ,sls Hkkx dks tks fufnZ'V fd;k tk; iz/kku e.Mh&LFky vkSj ,sls vU; Hkkxksa dks tks fufnZ"V fd;s tk;a] mi&e.Mh&LFky ?kksf"kr dj ldrh gS %À

¿izfrcU/k ;g gS fd lEiw.kZ iz/kku e.Mh&LFky dsoy ,d gh ftys dh lhekvksa ds Hkhrj fLFkr gksxkAÀ

¿¼2½ jkT; ljdkj] tgka yksd fgr eas ,slk djuk vko";d ;k lehphu le>s] vf/klwpuk }kjk &&

¼d½ iz/kku e.Mh ;k mi e.Mh LFky ds {ks= eas fdlh {ks= dks lfEefyr dj ldrh gS ;k mlls dksbZ {ks= fudky ldrh gS ;k orZeku iz/kku e.Mh LFky ;k mi e.Mh LFky dks lekIr dj ldrh gS vkSj u;s iz/kku e.Mh LFky ;k mi e.Mh LFky ?kksf'kr dj ldrh gS(

¼[k½ ?kksf'kr dj ldrh gS fd fdlh e.Mh {ks= ds laca/k esa fufnZ'V df̀'k mRiknu esa ls lHkh ;k fdlh dk Fkksd lkSnk mlds iz/kku e.Mh LFky ds Hkhrj dsoy fdlh fufnZ'V LFkku ;k LFkkuksa ij fd;k tk;xkAÀ

8&& ¼1½s jkT; ljdkj] ;fn og yksd&fgr esa ,slk djuk b"Vdj ;k vko";d le>s rks xtV esa foKfIr }kjk ,slh vU; jhfr ls tks fu;r dh tk;] rFkk foKfIr esa fufnZ"V fnukad ls & e.Mh&{ks= ds ifjorZu

vkSj d`f"k&mRiknu dh

lwph dk ifj"dkj

¼d½ /kkjk 6 ds v/khu foKfIr esa fufnZ"V df̀"k&mRiknu dh lwph esa dksbZ df̀'k&mRiknu lfEefyr dj ldrh gS] vFkok mlesa ls dksbZ df̀"k&mRiknu fudky ldrh gS(

¼[k½ /kkjk 6 ds v/khu foKfIr esa fufnZ'V e.Mh&{ks= esa dksbZ {ks= lfEefyr dj ldrh gS vFkok mlesa ls dksbZ {ks= fudky ldrh gS(

¼x½ /kkjk 6 ds v/khu foKfIr esa fufnZ'V fdlh e.Mh&{ks= dks ,d ls vf/kd iF̀kd e.Mh&{ks=ksa esa foHkkftr dj ldrh gS(

¼?k½ /kkjk 6 v/khu /kkjk 6 ds v/khu foKfIr esa fufnZ'V fdlh e.Mh&{ks= dks ,d e.Mh&e.Mh es lfEefyr dj ldrk gS(

¼³½ ;g ?kks"k.kk dj ldrh gS fd /kkjk 6 ds v/khu foKfIr esa fufnZ'V e.Mh&{ks= ,slk {ks= u jgsxk %

1- mÙkj izns"k vf/kfu;e la[;k 10] 1970 dh /kkjk 4 }kjk izfrLFkkfirA 2- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 4 }kjk vUr%LFkkfir fd;k x;kA

3- m0iz0 vf/kfu;e la[;k 19] 1979 dh /kkjk 3 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 9À izfrcU/k ;g gS fd bl mi/kkjk ds v/khu dk;Zokgh fd;s tkus ds iwoZ jkT; ljdkj fu;r jhfr ls] izLrkfor dk;Zokgh ds fo:) vkifÙk;ka] ;fn dksbZ gksa] vkeaf=r djsxh vkSj mu ij fopkj djsxhA

¼2½ tc e.Mh lfefr ds dk;Zdky esa e.Mh&{ks=ksa dh lhekvksa es] ftlds fy;s og LFkkfir dks x;h gks] mi/kkjk ¼1½ ds [k.M] ¼[k½ [k.M ¼x½] vFkok [k.M ¼?k½ ds v/khu ifjorZu fd;k tk; rks] foKfIr esa fufnZ'V fnukad ls fuEufyf[kr ifjek.k gksaxs % & ¼d½ e.Mh lfefr fo?kfVr gks tk;xh vkSj mlds lnL; viuk in fjDr dj nsaxs(

¼[k½ /kkjk 14 ds micU/kksa ds vuqlkj ifj"dr̀ ;k uo&fufeZr e.Mh&{ks= ds fy;s ,d ubZ e.Mh lfefr la?kfVr dh tk;xh(

¿¼x½ fdlh fo?kfVr e.Mh lfefr ds e.Mh&{ks= ds fdlh Hkkx ds lEcU/k esa mRiUu gksus okyh flfoy ;k nf.Md dk;Zokfg;kasa] lafonkvksa] vuqcU/kksa vFkok fdlh vU; fo'k; ;k ckr lEcfU/kr fo?kfVr e.Mh lfefr dh leLr] lEifÙk rFkk vkfLr;ka rFkk leLr vf/kdkj] nkf;Ro vkSj ck/;rk;sa ml Hkkx ij {ks=kf/kdkj dk iz;ksx djus okyh ubZ e.Mh lfefr esa fufgr vkSj mlesa vUrfjr gks tk;saxsAÀ

¼3½ ;fn mi/kkjk ¼1½ ds [k.M ¼³½ ds v/khu dksbZ e.Mh&{ks= u jg tk; rks foKfIr esa fufnZ'V fnukad ls fuEufyf[kr ifjek.k gksaxs %& ¼d½ e.Mh lfefr fo?kfVr gks tk;xh vkSj mlds lnL; viuk in fjDr dj nsaxs(

¼[k½ mlesa LFkkfir iz/kku e.Mh&LFky vkSj mi e.Mh&LFky ;fn dksbZ gksa] ,sls e.Mh&LFky u jg tk;saxs(

¼x½ e.Mh lfefr fuf/k dks O;; u dh x;h "ks'k /kujkf"k vkSj e.Mh lfefr dks vU; vkfLr;ka rFkk nkf;Ro jkT; ljdkj esa fufgr gks tk;asxs % izfrcU/k ;g gS fd jkT; ljdkj dk nkf;Ro bl izdkj fufgr lEifÙk ds ewY; ls vf/kd u gksxkA

9&& ¼1½ fdlh {ks= ds e.Mh&{ks= ?kksf"kr fd;s tkus ds fnukad ls] dksbZ LFkkuh; fudk; ;k vU; O;fDr lac) lfefr }kjk fn;s x;s ykblsUl ds fcuk ;k mldh "krkZsa ds vuqlj.k ls vU;Fkk] e.Mh&{ks= ds Hkhrj fufnZ'V df̀"k&mRiknu ds foØ;] Ø; ;k laxzg djus ;k rkSyus ;k ml ij izfØ;k djus ds fy;s fdlh LFkku dh u LFkkiuk djsxk] u mls cuk;s j[ksxk vkSj u mldh LFkkiuk djus ;k mls cuk;s j[kus dh vuqefr nsxk] Hkys gh fdlh vU; fof/k] :f<+] izFkk ;k vuqcU/k esa dksbZ foijhr ckr gksa % e.Mh&{ks= dh ?kks"k.kk dk

izHkko

izfrcU/k ;g gS fd bl mi/kkjk ds micU/k Loa; mRiknd ij mlds }kjk mRikfnr] ikys&iks'k s] ;k izfØ;k fd;s x;s df̀"k&mRiknu ds lEcU/k esa] ;k ,sls O;fDr ij tks vius ?kjsyw miHkksx ds fy;s fdlh df̀"k&mRiknu dk Ø; vFkok laxzg djrk gks] ykxw gksaA ¼2½ dksbZ O;fDr lEc) lfefr ls rnFkZ ykblsUl xtV esa izkIr fd;s fcuk rFkk ykblsUlksa dks "krkZsa ds fo:) fdlh iz/kku e.Mh&LFky esa fdlh fufnZ'V df̀"k&mRiknu ds lEcu/k esa O;kikjh nyky] vk

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 10&13À ¿¼3½ mi/kkjk ¼1½ vkSj ¼2½ ds micU/k fdlh ,sls fufnZ'V df̀'k mRiknu ds lEcU/k eas] ftls fdlh cSad ds i{k eas ,sls cSad }kjk nh xbZ /kujkf"k ds fy, izfrHkwfr ds :Ik eas fxjoh ;k nf̀'VcU/kd j[kk tk;] ykxw u gksaxsA

Li'Vhdj.k && bl /kkjk ds iz;kstuksa ds fy, "kCn ^^cSad** dk ogh vFkZ gksxk] tks mÙkj izns"k lkgwdkjh fofu;eu vf/kfu;e] 1976 eas mlds fy, fn;k x;k gSAÀ

10&& ¼1½ ml fnukad ls tks jkT; ljdkj] xtV esa foKkfir djs ¿***À¹dksbZ O;fDr] iz/kku e.Mh&LFky ;k mi e.Mh&LFky esa] fufnZ'V df̀"k&mRiknu ds foØ; ;k Ø; ds fdlh lkSns ds lEcU/k esa] bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ;k mifof/k;ksa }kjk fu;r O;kikfjd ifjO;;ksa ls fHkUu dksbZ] dksbZ O;kikfjd ifjO;; u rks vkjksfir djsxk vkSj u ysxk rFkk dksbZ U;k;ky;] fdlh ,sls lkSns ls mRiUu gksus okys fdlh okn ;k dk;Zokgh esa] fdlh nkos ;k izfrnkos esa] dksbZ O;kikfjd ifjO;;] tks bl izdkj fu;r u gks] ugha fnyk;sxkA

fu;eksa ;k mi&fof/k;ksa }kjk

fu;r O;kikfjd ifjO;; ls

fHkUu ifjO;; ugh fy;s tk

ldsxss

¼2½ lHkh O;kikfjd ifjO;; dzsrk }kjk ogu fd;s tk;saxsA

11&& jkT; ljdkj] ;fn og ,slk djuk yksd&fgr esa vko";d ;k b"Vdj le>s] rks xtV esa foKfIr }kjk vkSj ,slh jhfr ls rks fu;r dh tk;] ;g ?kks"k.kk dj ldrh gS fd /kkjk 9 dh mi/kkjk ¼2½ vkSj /kkjk 10 ds micU/k iz/kku e.Mh&LFky vkSj e.Mh&LFkyksa ds ckgj e.Mh&{ks= ds foKfIr esa fufnZ'V lEiw.kZ ;k fdlh Hkkx ij Hkh ykxw gksaxs vkSj rnqijkUr mDr micU/k] foKfIr esa fufnZ"V fnukad ls rnuqlkj ykxw gksaxs vkSj iz/kku e.Mh&LFky ;k mi e.Mh&LFky ls lac} bl vf/kfu;e ds "ks'k micU/k Hkh] mlh fnukad ls] vko";d ifjorZuksa ds lkFk bl izdkj fufnZ'V {ks= ij ykxw gksaxsA

e.Mh&LFkyksa ls lEc}

dfri; micU/kksa dh e.Mh&

{ks= ds "ks'kHkkx esa ykxw

djuk

v/;k;& 3

e.Mh lfefr

12&& ¼1½ izR;sd e.Mh& {ks= ds fy;s lfefr gksxh tks fd ml e.Mh&{ks= dh e.Mh lfefr dgyk;sxh tks lrr vuqdze okyh ,d fuxfer fudk; gksxh] mldh ,d vf/kdr̀ eqgj gksxh] bls ;k fdlh vU; vf/kfu;fefr }kjk vkjksfir fucZU/kuksa ds] ;fn dksbZ mlds fo:} okn izLrqr fd;k tk ldsxk vkSj og lEifÙk dk vtZu dj ldsxhA mls /kkj.k dj ldsxh rFkk mldk fuLrkj.k dj ldsxh vkSj lafonk dj ldsxh %

Lkfefr dh LFkkiuk vkSj

mldk fuxeu

izfrcU/k ;g gS fd lfefr fdlh vpy lEifÙk dk gLrkUrj.k vius lnL;ksa dh dqy la[;k ds de ls de rhu&pkSFkkbZ lnL;ksa ds cgqer }kjk lfefr dks fdlh cSBd esa ;Fkkfof/k ikfjr la[;k ds vuqlj.k rFkk ¿ifj"kn~À

ds fyf[kr iwoZ vuqeksnu ds fcuk ugh djsxhA ¼2½ lfefr] yS.M ,Dohth"ku ,sDV] 1894 ¿vkSj rRle; izoÙ̀k fdlh vU; fof/kÀ

ds iz;kstuksa ds fy;s] LFkkuh; izkf/kdkjh le>h tk;xkA ,sDV la0 1]1894

1 - m0iz0 vf/kfu;e la0 1 0] 1 970 dh /kkjk 5 }kjk fudkyk x;kA 2- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 6 ¼1½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 6 ¼2½ }kjk vUr%LFkkfir fd;s x;sA 4- m0iz0 vf/kfu;e la[;k 7 o'kZ 1978 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 13À ¿13 & ¼1½ /kkjk 14 ds v/khu la?kfVr izFke lfefr ls fHkUu lfefr esa ,slh vgZrk;sa] tks fu;r dh tk;a] j[kus okys fuEufyf[kr lnL; gksaxs &&

lfefr dk la?kVu

¼,d½ iz/kku eaMh&LFky ;k mieaMh LFky ;k muesa ls fdlh ds Hkkx ij {ks=kf/kdkj dk iz;ksx djus okys ¿ftyk iapk;r] {ks= iapk;r vkSj xzke iapk;rÀ

ls fHkUu LFkkuh; fudk;ksa dk ,d izfrfuf/k( ¼nks½ eaMh {ks= es dk;Z djus ds fy;s ykblsal izkIr lgdkjh Ø;&foØ; lfefr;ksa dk ,d izfrfuf/k (

¼rhu½ Hkkjrh; [kk| fuxe }kjk uke&fufnZ'V ,d O;fDr ;fn mlds ikl eaMh {ks= esa dk;Z djus ds fy, ykblsal gks(

¼pkj½ dsUnzh; xksnke fuxe }kjk }kjk uke&fufnZ'V ,d O;fDr] ;fn eaMh {ks= es ml fuxe dk xksnke gks(

¼ikap½ jkT; xksnke fuxe }kjk }kjk uke&fufnZ'V ,d O;fDr] ;fn eaMh {ks= es ml fuxe dk xksnke gks(

¼N%½ eaMh {ks= ds Hkhrj dkjksckj djus okys vkSj mlds fy;s bl vf/kfu;e ds v/khu ykblsal izkIr vk<+fr;ksa dk ,d izfrfuf/k( ¼lkr½ fuEufyf[kr la[;k esa eaMh {ks= ds Hkhrj dkjksckj djus okys vkSj mlds fy;s bl vf/kfu;e ds v/khu ykblsal izkIr O;kikfj;ksa ds izfrfuf/k ( ¼d½ ;fn eaMh {ks= ds vUrxZr 20 ,d(

¼[k½ ;fn eaMh {ks= ds vUrxZr 20 vf/kd U;k; iapk;rsa u gksa rks nks(

¼vkB½ fuEufufyf[kr la[;k eas eaMh {ks= ds mRiknd %& ¿¼d½ ;fn eaMh {ks= ds vUrxZr 20 ls vf/kd xzke iapk;rsa u gks] rks ikap] ftuesa ls &&

¼,d½ ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr dk gksxk( ¼nks½ ,d ukxfjdksa ds vU; fiNM+s oxksZa dk gksxk( vkSj ¼rhu½ ,d ,slh efgyk] tks vuqlwfpr tkfr;ksa ;k vuqlwfpr tutkfr;ksa vkSj ukxfjdksa ds vU; fiNM+s oxkZsa dh u gks] gksxh( ¼[k½ ;fn eaMh {ks= ds vUrxZr 20 ls vf/kd fdUrq 30 ls vuf/kd xzke iapk;rsa gks rks lkr] ftuesa ls &&

¼,d½ ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr dk gksxk( ¼nks½ ,d ukxfjdksa ds vU; fiNM+s oxksZa dk gksxk( ¼rhu½ ,d ,slh efgyk] tks vuqlwfpr tkfr;ksa ;k vuqlwfpr tutkfr;ksa vkSj ukxfjdksa ds vU; fiNM+s oxkZsa dh u gks] gksxh( vkSj ¼pkj½ ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr dh efgyk gksxh(

1- mÙkjk[k.M vf/kfu;e la[;k 06 o'kZ 2004 dh /kkjk 3 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 13À ¼x½ ;fn eaMh {ks= ds vUrxZr 30 ls vf/kd fdUrq 40 ls vuf/kd xzke iapk;rsa gks rks ukS] ftuesa ls &&

¼,d½ ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr dk gksxk( ¼nks½ ,d ukxfjdksa ds vU; fiNM+s oxksZa dk gksxk( ¼rhu½ nks ,slh efgyk,a] tks vuqlwfpr tkfr;ksa ;k vuqlwfpr tutkfr;ksa vkSj ukxfjdksa ds vU; fiNM+s oxkZsa dh u gks] gksxh( vkSj ¼pkj½ ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr dh efgyk gksxhA

¼?k½ ;fn eaMh {ks= ds vUrxZr 40 ls vf/kd fdUrq xzke iapk;rsa gks rks X;kjg] ftuesa ls &&

¼,d½ nks vuqlwfpr tkfr ;k vuqlwfpr tutkfr ds gkasxs( ¼nks½ ,d ukxfjdksa ds vU; fiNM+s oxksZa dk gksxk( ¼rhu½ nks ,slh efgyk,a] tks vuqlwfpr tkfr;ksa ;k vuqlwfpr tutkfr;ksa vkSj ukxfjdksa ds vU; fiNM+s oxkZsa dh u gks( ¼pkj½ ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr dh efgyk gksxh( vkSj

¼ikap½ ,d ukxfjdksa ds vU; fiNM+s oxksZa dh efgyk gksxh]À

tkss fuEufyf[kr }kjk fuokZfpr fd;sa tk;saxs& ¼c½ ¿xzke iapk;rÀ

ds iz/kku ftudk {ks=kf/kdkj eaMh {ks= ds fdlh Hkkx ij gks(

¼Hk½ yksd lHkk ds vkSj fo/kku lHkk ds ,sls lnL; tks ml fuokZpu {ks= ls fuokZfpr gS] ftlesa eaMh {ks= ;k mldk Hkkx lfEefyr gS( ¼e½ ,slh ¿ftyk iapk;rÀ

ds lnL;] tks eaMh {ks= ;k mlds Hkkx ij {ks=kf/kdkj dk iz;ksx djrh gS( ¼;½ jkT; lHkk ¿***À

ds ,sls lnL; vkSj ¿ftyk iapk;rÀ

ds ,sls v/;{k vkSj ¿{ks= iapk;rÀ

ds ,sls izeq[k] tks eaMh {ks= ds Hkhrj fdlh LFkku ds fuoklh gksaA Li'Vhdj.k&& fuokl LFkku ogh le>k tk;xk tks] ;FkkfLFkfr] lnL;] v/;{k] ;k izeq[k ds :i esa muds fuokZpu dh foKfIr es mfYyf[kr gks % izfrcU/k ;g gS fd [kaM ¼Hk½ ;k [kaM ¼e½ es fufnZ'V ekeyksa esa] tgka ,d ls vf/kd eaMh {ks= esa lfEefyr gS ;k ;FkkfLFkfr] ¿ftyk iapk;rÀ

ds {ks=kf/kdkj esa fLFkr gS] ogka erkf/kdkj dk iz;ksx ,slh eaMh {ks= ds laca/k esa fd;k tk;xk] ftldk ladsr ,sls lnL; }kjk ;Fkkfofgr le; es vkSj jhfr ls fd;k tk; % ¿vxzsÙkj izfrcU/k ;g gS fd bl [k.M ds v/khu vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fy, LFkkuksa ¼lhVksa½ dk vkj{k.k ^^Hkkjr dk lafo/kku** ds vuqPNsn 334 eas fofufnZ'V dkykof/k dh lekfIr ij izHkkoh ugha jgsxkAÀ

1- mÙkjk[k.M vf/kfu;e la[;k 06 o'kZ 2004 dh /kkjk 4 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 4 }kjk fujflrA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 13&13dÀ ¼ukS½ jkT; ljdkj }kjk uke&fufnZ'V nks ljdkjh in/kkjh] ftuesa ls ,d df̀'k foi.ku foHkkx dk vkSj nwljk [kk| rFkk jln foHkkx dk izfrfuf/k gksxkA ¼2½ ¼,d½ mi/kkjk ¼1½ ds [kaM ¼,d½] ¼nks½] ¼N%½] ¼lkr½ vkSj ¼vkB½ ds v/khu fuokZfpr ds fy;s ik= O;fDr;ksa dh vgZrk vkSj muds fuokZpu dh vkSj muds fuokZpu {ks= ds ifjlheu dh jhfr ,slh gksxh] tks fu;r dh tk;(

¼nks½ bl vf/kfu;e ds v/khu fuokZpu funs"kd dk lkekU; v/kh{k.k vkSj fu;a=.k gksxkA

¼3½ mi/kkjk ¼1½ ds [kaM ¼rhu½] ¼pkj½] ¼ikap½ vkSj ¼ukS½ ds v/khu lnL;kas dk uke&fufnZ'V ,slh jhfr ls vkSj ,slh vof/k ds Hkhrj fd;k tk;xk] tks fu;r dh tk;A ¼4½ mi/kkjk ¼1½ ds v/khu fuokZfpr vkSj uke&fufnZ'V izR;sd lnL; dk uke] ;FkkfLFkfr] fuokZpu ;k uke&funsZ"ku ds bDdhl fnu ds Hkhrj funs"kd ds ;gka jftLVªhdr̀ fd;k tk;xkA

¼5½ mi/kkjk ¼1½ ds [k.M ¼,d½] ¼nks½] ¼N%½] ¼lkr½ ;k ¼vkB½ ds v/khu fuokZfpr lnL;] mlds bl izdkj fuokZpu ds fy;s ik= u jgus ij lnL; u jgsxk % izfrcU/k ;g gS fd mi/kkjk ¼1½ ds [k.M ¼rhu½ ;k [kaM ¼lkr½ ds v/khu fuokZfpr lnL; dh lnL;rk dsoy blh dkj.k lekIr u gks tk;xh fd mldk ykblsUl lekIr gks x;k gS] ;fn mlus ykblsUl ds uohdj.k ds fy;s rnFkZ fu;r le; ds Hkhrj izkFkZuk&i= ns fn;k gks vkSj og vLohdr̀ u fd;k x;k gksA

¼6½ funs"kd] ;Fkk"kD; "kh?kz] fuokZfpr ;k uke&fufnZ'V O;fDr;ksa ds uke vkSj irk xtV esa foKfIr }kjk izdkf"kr djsxk] vkSj ,sls fnukad Hkh foKkfir djsxk] ftl fnukad dks lfefr lE;d~ :i ls la?kfVr dh xbZ gks fdUrq ,slk fnukad] lfefr ds de ls de rhu pkSFkkbZ lnL;ksa ds uke bl izdkj izdkf"kr gks tkus ds fnukad ls iwoZ dk u gksxkA ¼7½ mi/kkjk ¼6½ ds v/khu la?kfVr lfefr ¿ds fuokZfpr lnL; fofgrÀ

jhfr ls vius mRiknd lnL;ksa esa ls vius lHkkifr dk fuokZpu djsxhA ¼8½ lfefr ds lnL;ksa dk dk;Zdky mi/kkjk ¼6½ ds v/khu muds uke ds izdk"ku ds fnukad ls izkjEHk gksxk vkSj tSlk vU;Fkk micaf/kr gS mlds flok;] mi/kkjk ¼6½ ds v/khu foKkfir lfefr ds la?kVu ds fnukd ls ikap o'kZ dh vof/k dh lekfIr ij lekIr gksxk % izfrcU/k ;g gS fd jkT; ljdkj] tgka yksdfgr esa ,slk djuk vko";d ;k lehphu le>s] foKfIr }kjk lfefr dk dk;Zdky dqy nks o'kZ dh vof/k ds fy, c<+k ldrh gS] fdUrq ,d ckj eas ;g vof/k ,d o'kZ ls vf/kd ugha c<+k;h tk;xhA ¼9½ lHkkifr vkSj milHkkifr dk dk; Zdky dysDVj ;k mlds uke&fufnZ'V O;fDr }kjk "kiFk fnyk, tkus ds fnukad ls izkjEHk gksxk vkSj bl vf/kfu;e esa tSlk vU;Fkk micaf/kr gS mlds flok;] lfefr esa mudh lnL;rk ds dk;Zdky ds lkFk lekIr gksxkA ¼10½ lfefr dh fdlh dk;Zokgh ij ;k mlds }kjk ;k mldh vksj ls fd;s x;s fdlh dk;Z ij bl vk/kkj ij vkifÙk ugh dh tk;xh fd lfefr ds lHkkifr] milHkkifr ;k lnL; ds :i esa fdlh O;fDr ds fuokZfpr ;k uke&fufnZ'V gksus ds fy;s fdlh vgZrk dk vHkko ;k mld fuokZpu ;k uke&funsZ"ku es dksbZ =qfV gqbZ ;k ;g fd lfefr esa dksbZ fjfDr Fkh ;k mlds la?kVu esa dksbZ vU; =qfV gqbZA

1- mÙkjk[k.M vf/kfu;e la[;k 05 o'kZ 2006 dh /kkjk 2 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 14&15À ¼11½ mi/kkjk ¼1½ ;k mi/kkjk ¼2½ esa fdlh ckr ds gksrs gq, Hkh] ;fn dksbZ lnL; fu;r vof/k ds Hkhrj ;Fkkfof/k fuokZfpr u fd;k tk; rks jkT; ljdkj ml oxZ es vkus okys fdlh mi;qDr O;fDr dks lfefr dk lnL; fu;qfDr dj ldrh gSAÀ

¿¼12½ bl /kkjk ds mi;qZDr izkfo/kkuksa esa fdlh ckr ds gksrs gq, Hkh jkT; ljdkj] vf/klwpuk }kjk] Hkfo";y{kh vFkok Hkwry{kh izHkko ls] tSlk mfpr le>k tk;] lEcfU/kr ftys ds dyDVj dks **iz'kkld** ds :i esa] fuokZfpr e.Mh lfefr dk la?kVu gksus rd vFkok ,d ckj eas N% ekg ds fy, vkSj ldy :Ik ls nks o'kZ ls vuf/kd vof/k ds fy,] tk s Hkh igys gks] e.Mh lfefr dh dk;kZof/k ds ,sls volku dh rkjh[k ij] fo|eku e.Mh {ks= ds laaca/k eas fuEufyf[kr micU/kksa ds v/khu jgrs gq,] fu;qDr dj ldrh gS] vFkkZr~ %& ¼d½ mi[k.M ¼[k½ esa ;Fkk micfU/kr ds flok; fdlh e.Mh lfefr ds

leLr vf/kdkjksa dk iz;ksx] dR̀;ksa dk lEiknu vkSj drZO;ksa dk ikyu jkT; ljdkj }kjk uke&fufnZ"V iz'kkld }kjk fd;k tk,xk(

¼[k½ jkT; ljdkj dh iwoZ vuqKk ds fcuk fdlh LFkkoj lEifRr dk

vUrj.k ;k vtZu iz'kkld }kjk ugha fd;k tk ldsxk(

¼x½ jkT; ljdkj] bl mi/kkjk ds v/khu iz'kkld }kjk iz;ksx dh tkus okyh 'kfDr;ksa dh jhfr ds fy, le;≤ ij vf/klwpuk }kjk] ,sls vkuq"kafxd ;k ikfjekf.kd micU/k dj ldsxh(

¼?k½ [k.M ¼x½ ds v/khu tkjh dh xbZ izR;sd vf/klwpuk tkjh fd, tkus ds Ik"pkr~ ;Fkk"kD; "kh?kz jkT; fo/kku lHkk ds le{k j[kh tk;sxhAÀ

¿13&d&& ¼1½ bl vf/kfu;e ds v/khu fdlh fuokZpu ds laca/k esa] flok; ,slh ;kfpdk ds] tks ,sls le; ds Hkhrj tks fu;r fd;k tk;] izLrqr dh tk;] dksbZ vkifÙk ugha dh tk;xhA

fuokZpu ;kfpdk

¼2½ mi/kkjk ¼1½ ds v/khu fdlh ;kfpdk ij fu;r izkf/kdkjh ds vkns"k ls O;fFkr dksbZ i{k] ,sls vkns"k ds fnukad ls rhu fnu ds Hkhrj ftyk U;k;k/kh"k dks iqujh{k.k ds fy;s vkosnu dj ldrk gSA

¼3½ la;qDr izkUr iapk;r jkt vf/kfu;e] 1947 dh /kkjk 12&x ds micU/k] vko";d ifjorZuksa lfgr] mi/kkjk ¼1½ ds v/khu fookZpu ;kfpdk ij ykxw gksaxs vkSj tgka ml vf/kfu;e dh /kkjk 12&x ds v/khu fdlh ckr dk fu;r fd;k tkuk visf{kr gks] bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa esa ogh ckr fu;r dh tk ldrh gSA ¼4½ bl /kkjk ds v/khu iqujh{k.k izkf/kdkjh }kjk fn;s x;s fdlh vkns"k ds v/khu fu;r izkf/kdkjh dk fofu"p;] vkSj bl /kkjk ds v/khu iqujh{k.k dk izR;sd fofu"p; vfUre gksxkAÀ

¿14&& ¼1½ jkT; ljdkj] xtV esa foKfIr }kjk] izFke lfefr ds] lHkkifr rFkk mi&lHkkifr lfgr] lHkh lnL;ksa dh fu;qfDr] mu O;fDr;ksa esa ls djsxh] tks jkT; ljdkj dh jk; esa /kkjk 13 dh mi/kkjk ¼1½ esa vfHkfn"V fofHkUu LoRoksa dk izfrfuf/kRo djus ds fy, mi;qDr gksaAÀ

izFke lfefr ;k u;h lfefr dk la?kVu 1- m0 iz0 vf/kfu;e la[;k 10] 1970 dh /kkjk 7 }kjk izfrLFkkfir vkSj lnSo ls izfrLFkkfir le>h tk;A

2- mÙkj izns"k vf/kfu;e la[;k 6] 1977 dh /kkjk 5 }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 6 }kjk izfrLFkkfirA

4- mÙkjk[k.M vf/kfu;e la[;k 05 o'kZ 2011 dh /kkjk 2 }kjk c<+k;k x;kA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 14 &15À ¼2½ izFke lfefr dk dk;Zdky] mi/kkjk ¼1½ ds v/khu mlds la?kVu ds fnukad ls ,d o'kZ gksxk] fdUrq jkT; ljdkj yksdfgr esa] mldk dk;Zdky bl izdkj c<+k ldrh gS vFkok vkSj vkxs c<+k;k x;k dk;Zdky] /kkjk 13 ds v/khu lfefr ds la?kVu ds fnukad dks lekIr gks tk;A

¼3½ izFke lfefr ds lHkkifr vkSj milHkkifr lfgr lnL;ksa dh inkof/k og gksxh tks jkT; ljdkj }kjk rnFkZ fuf"pr dh tk;] fdUrq izFke lfefr ds dk;Zdky ls vf/kd u gksxhA

¿14&d&& yksd izfrfuf/kRo vf/kfu;e] 1951 ds Hkkx 7 ds v/;k;&1 dh /kkjk 123 ds micU/k ;Fkk vko";d ifjorZu lfgr e.Mh lfefr ds fuokZpu ij ykxw gksaxsA Hkz'V vkpj.k

14&[k&& yksd izfrfuf/kRo vf/kfu;e] 1951 ds Hkkx&7 ds v/;k;&3 dh /kkjk 125]

126] 127] 127&d] 128] 129] 130] 131] 132] 132&d] 134] 134&d] 135] 135&d vkSj 136 ds micU/k bl izdkj izHkkoh gksaxs( ekuksa &&

fuokZpu vijk/k

¼d½ mueaas fdlh fuokZpu ds izfr funsZ"k bl vf/kfu;e ds v/khu vk;ksftr fuokZpu ds izfr funsZ"k gksa(

¼[k½ /kkjk 127&d eas mi/kkjk ¼2½ ds [k.M ¼[k½ ds mi[k.M ¼,d½ eas "kCn ^^eq[; fuokZpu vkWfQlj** ds LFkku ij "kCn ^^fuokZpu funs"kd** j[k fn;s x;s gksa( ¼x½ /kkjk 134 vkSj 136 eas "kCn ^^bl vf/kfu;e ds }kjk ;k v/khu** ds LFkku ij "kCn ^^mÙkjk[k.M ¼mÙkj izns"k df̀'k mRiknu e.Mh vf/kfu;e] 1964½ vuqdwyu ,oa mikUrj.k vkns"k] 2002 }kjk ;k mlds v/khu** j[k fn;s x;s gksa( ¼?k½ /kkjk 135&d eas &&

¼,d½ "kCn ^^ljdkj** ds LFkku ij ^^ljdkj] ifj'kn~ ;k fdlh e.Mh lfefr** j[k fn;s x;s gksa(

¼nks½ Li'Vhdj.k eas "kCn ^^bl mi/kkjk vkSj /kkjk 20&[k** ds LFkku ij "kCn ^^bl /kkjk** j[k fn;s x;s gksaAÀ

15& ;fn fdlh lnL; dh èR;q gks tkus] mlds R;kx&i= ns nsus ;k gVk;s tkus ds dkj.k vFkok fdlh vU; dkj.k ls dksbZ fjfDr gks tk;s] rks mldh iwfrZ mlh oxZ d O;fDr }kjk dh tk;xh ftl oxZ dk ;g O;fDr jgk gks tks lnL; u jg x;k gks vkSj bl izdkj fuokZfpr uke&fufnZ"V ;k fu;qDr O;fDr ml O;fDr ds dk;Zdky dh "ks'k vof/k ds fy;s lnL; gksxk] ftldh fjfDr esa og lnL; gqvk gks %

vkdfLed fjfDr;ksa dh

iwfrZ

izfrcU/k ;g gS fd ;fn funs"kd }kjk vkns"k }kjk fn;k tk;] rks ,slh fjfDr dh iwfrZ ugh dh tk;xh tks N% ekl ls vf/kd ds fy;s u gks %

¿vxzsrj izfrcU/k ;g gS fd jkT; ljdkj }kjk uke&fufnZ'V djds iwfrZ dh tkus okyh fjfDr;ksa ds laca/k esa] izFke izfrcU/kkRed [k.M dk bl izdkj vFkZ fd;k tk;xk ekuks ds "kCn ^^funs"kd** ds LFkku ij "kCn ^^jkT; ljdkj** j[ks x;s gksaaAÀ

1- mÙkj izns"k vf/kfu;e la[;k 10] 1970 dh /kkjk 8 }kjk c<+k;h x;h vkSj lnSo ls izfrLFkkfir le>h tk;A

2- mÙkjk[k.M vf/kfu;e dh /kkjk 06 o'kZ 2004 dh /kkjk 5 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 16À 16& ¼1½ lfefr] e.Mh&{ks= esa bl vf/kfu;e rn/khu cuk;s x;s fu;eksa vkSj mifof/k;ksa dks ykxw djsxh] ogka ij fufnZ'V df̀"k&mRiknd ds Ø; rFkk foØ; ds fy;s ,slh lqfo/kkvksa dh] ¿tks ifj"kn~ }kjk le;≤ ij lfefr dks fn;s x;s fdlh funs"k esa fufnZ"V dh tk;saÀ

vFkok lfefr }kjk vko";d le>h tk;sa O;oLFkk djsxh vkSj ,sls dk;Z djsxh] tks ml e.Mh&{sk= esa] fufnZ'V df̀"k&mRiknu ds Ø; rFkk foØ; dks fofu;fer djus ds fy, vko";d gks vkSj mDr iz;kstu ds fy;s ,slss vf/kdkjkas dk iz;ksx rFkk dÙkZO;ksa dk ikyu vkSj dR̀;ksa dk lEiknu djsxh] ftudh bl vf/kfu;e }kjk ;k muds v/khu O;oLFkk dh tk;A

Lkfefr ds d`R; vkSj

dÙkZO;

¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] lfefr] ¼1½ fufnZ'V df̀"k&mRiknd ds mRikndksa vkSj mlds foØ; ;k Ø; esa yxs gq, O;fDr;ksa ds chp U;k;iw.kZ O;ogkj lqfuf"pr djsxh(

¼2½ iz/kku e.Mh&LFky ;k mi&e.Mh&LFkyksa esa ¿fodzsrkvksaÀ

}kjk fcdzh fd;s x;s fufnZ'V df̀"k&mRiknu ds laca/k esa ¿fodzsrkvksaÀ

dks rRdky Hkqxrku fd;k tkuk lqfuf"pr djsxh( ¼3½ fufnZ'V d̀f"k mRiknu dk oxhZdj.k rFkk eki&LFkkiu djsxh( ¼4½ e.Mh&{ks= esa iz;qDr gksus okys okVksa ekiksa vkSj rkSyus rFkk ekiu ds ;a=ksa dh tkap vkSj lR;kiu djsxh vkSj mÙkj izns"k okV rFkk eki ¼izpyu½ vf/kfu;e] 1959 ds micU/kksa ds mYya?ku dh lwpuk lEc) izkf/kdkjh dh nsxh( m0 iz0 vf/kfu;e la[;k

5] 1959

¼5½ ,slh leLr lwpuk dk laxzg vkSj izpkj djsxh] tks fufnZ'V d̀f"k& mRiknu ds mRikndksa vkSj mlds Ø;&foØ; esa yxs gq, O;fDr;ksa ds fy, ykHkizn gks] vkSj fo"ks'k :i ls] ,sls df̀"k&mRiknu ds mu LFkku esa izpfyr ewY;ksa dh lwpuk j[ksxh] tgka mldk fu;kZr ykHkizn gks vFkok tgka ls mldk lEc) e.Mh&{ks= esa vk;kr djuk ferO;f;rk iw.kZ gks(

¼6½ O;kikfjd ifjO;;ksa] e.Mh ifjikfV;ksa vkSj fufnZ'V d̀f"k mRiknu ds Ø;&foØ; dh izFkkvksa rFkk :f<+;kasa dks fLFkj vkSj fofu;fer djsxh( ¼7½ iz/kku e.Mh&LFky vkSj e.Mh&LFkyksa esa mRikndksa vkSj ogka ij Ø; ;k foØ; ds lkSnksa esa yxs gq, O;fDr;ksa ds fy;s mfpr lq[k&lqfo/kkvks a dh O;oLFkk djsxh vkSj fo"ks'k :i ls lM+dksa] ekxkasZ] e.Mh gh xfy;ksa vkSj NksVh xfy;ksa] nqdkuksa] vkJ;&LFkkuksa vM~Mksa] laxzg&LFkkuksa dk fuekZ.k] ejEer vkSj vuqj{k.k djsxh rFkk ,slh vU; lqfo/kkvksa dh O;oLFkk djsxh] tks rnFkZ fu;r dh tk;sa( ¿¼7&d½ e.Mh {ks= eas gkV vkSj iSaB ds leqfpr fodkl vkSj ogka ij Ø; vkSj foØ; ds lkSnksa eas yxs gq, O;fDRk;ksa ds fy, mfpr lqfo/kkvksa] dh O;oLFkk djsxh(

¼7&[k½ e.Mh {ks= eas lEidZ lM+dksa] ekxksZa] e.Mh dh xfy;ksa vkSj NksVh xfy;ksa dk fuekZ.k] ejEer vkSj vuqj{k.k djsxhAÀ

¼8½ iz/kku e.Mh&LFky ;k mi&e.Mh&LFkyksa es ykblsal/kkfj;ksa rFkk mu O;fDr;ksa ds chp] tks Ø; ;k foØ; ds lkSns djs] erHksnkssa ;k fooknksa ds lHkh ekeyksa esa e/;LFk ;k fookpd ds :i esa dke djsxhA

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 8 ¼,d½ }kjk izfrLFkkfirA

2- mi;qZDr dh /kkjk 8 ¼nks½ }kjk izfrLFkkfirA

3- m0iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 2 }kjk vUr%LFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 17À ¼9½ mfpr :i ls ys[kk j[ksxh vkSj mldh ,slh jhfr ls] tks fu;r dh tk;] fu;fer :i ls ys[kk&ijh{kk djk;sxhA

¼10½ okf"kZd ctV rS;kj djsxh] ftlesa vkxkeh o'kZ ds lHkh vfxze /ku] _.k] vuqnku] vkSj fd;s tkus okys O;; ds izkDdyu fn[kk;s tk;saxs rFkk ftlesa ¿mlds }kjk jkT; ljdkj] ifj"kn~ vFkok jkT; ljdkj ds lkekU; ;k fo"ks'k vkns"k }kjk bl :i esa ekU;rk izkIr fdlh foÙkh; la[;k ls] ftlds vUrxZr dksbZ lgdkjh cSad Hkh gS] ¼ftls vkxs ekU;rk izkIr foÙkh; laLFkk dgk x;k gSa]½ fy;s x;s _.k ij ;k buds }kjk mls fn;s x;s vfxe /ku ij C;kt ds Hkqxrku dks ;k ,sls _.k ds izfrnku dh O;oLFkk dh tk;xh vkSj mDr ctV ifj"kn~ ds vuqeksnukFkZ izLrqr djsxh(À

¼11½ ,sls fuekZ.k dk;ksZ ds uD"ks vkSj izkDdyu rS;kj djsxh tks iz/kku e.Mh&LFky rFkk mi&e.Mh&LFkyksa esa djus dk mldk fopkj gks vkSj mDr iz;kstu ds fy;s yS.M ,Dohft"ku ,sDV] 1894 ds v/khu Hkwfe vtZu djus ds fy;s vko";d dk;Zokgh djsxh A

,sDV la0 1]1894

¼12½ vius ekeyksa ls lacaf/kr vFkok bl vf/kfu;e ds fdUgha micU/kkas ds mYya?ku dk dksbZ okn] vfHk;ksx ;k dk;Zokgh pyk;sxh ;k mldk izfrokn djsxh ¼13½ viuh eqgj] ys[kk&iqfLrdkvksa rFkk vU; vfHkys[kkasa dh vfHkj{kk rFkk mUgsa j[kus dh O;oLFkk djsxh(

¼14½ iz/kku e.Mh&LFky rFkk mi&e.Mh&LFkyksa esa izos"k djus rFkk mudk mi;ksx djus dks fu;af=r vkSj fofu;fer djsxh( vkSj

¼15½ ,sls vU; dR̀;ksa dk lEiknu vkSj dÙkZO;ksa dk ikyu djsxh] tks fu;r fd;s tk;aA

17&& bl vf/kfu;e ds iz;kstuksa ds fy;s lfefr ds fuEufyf[kr vf/kdkj gksaxs %& lfefr ds vf/kdkj ¼1½ bl vf/kfu;e ds v/khu ,slh "krkZsa ij izfrcU/kksa ij rFkk ,sls fucZU/kuksa ds v/khu jgrs gq, tks fu;r fd;s tk;sa] ykblsal tkjh ;k uohdr̀ djuk] vFkok mu dkj.kksa ls tks vfHkfyf[kr fd;s tk;saxs] fdlh ,sls vU; ykblsal dks tkjh ;k uohdr̀ djus ls badkj djuk(

¼2½ bl vf/kfu;e ds v/khu tkjh ;k uohdr̀ fd;s x;s ykblsalksa dks

fuyfEcr ;k jÌ djuk(

izfrcU/k ;g gS fd flok; ,sls vkpj.k ds vk/kkj ij] ftlls ykblsal/kkjh dks /kkjk 37 ds v/khu nks"kh fl) fd;k x;k gks] ykblsal jÌ djus ds iwoZ lfefr mls izLrkfor dk;Zokgh ds fo:) dkj.k izdV djus dk leqfpr volj nsxh( ¿¼3½ ¼d½ ykblsal nsus ;k mldk uohdj.k djus ds fy, ,sls "kqYd yxkuk] tks fu;r fd;s tk;a vkSj mUgsa olwy djuk( vkSj

¼[k½ e.Mh "kqYd] tks e.Mh {ks= eas fufnZ'V d̀f'k mRiknu ds lkSnksa ij ,slh njksa ij] tks bl izdkj csps x;s df̀'k mRiknu ds ewY; ds] ,d izfr"kr ls de vkSj

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 8 ¼,d½ }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 17À ¼1½ ;fn mRiknu] vk<+fr;k ds ek/;e ls cspk tk; rks vk<+fr;k dzsrk ls e.Mh "kqYd vk Sj fodkl lsl olwy dj ldrk gS vkSj og lfefr dks mldk nsunkj gksxk(

¼2½ ;fn dksbZ O;kikjh lh/ks mRiknu ls mRiknu Ø; djs rks og O;kikjh lfefr dks e.Mh "kqYd vkSj fodkl lsl dk nsunkj gksxk( ¼3½ ;fn ,d O;kikjh nwljs O;kikjh ls mRiknu Ø; djs rks mRiknu cspus okyk O;kikjh mls dzsrk ls olwy dj ldrk gS vkSj og lfefr dks e.Mh "kqYd vkSj fodkl lsl dk nsunkj gksxk % izfrcU/k ;g gS fd fdlh U;k;ky; ds fdlh fu.kZ;] fMdzh ;k vkns"k eas fdlh izfrdwy ckr ds gksrs gq, Hkh mRiknu cspus okyk O;kikjh lfefr dks e.Mh

"kqYd dk nsunkj gksxk vkSj 12 twu] 1973 ds lnSo ls nsunkj gqvk le>k tk;sxk vkSj bl vk/kkj ij fd mlus mls dzsrk ls olwy ugha fd;k gS] ,sls nkf;Ro ls eqDr u gksxk %

vxzÙkj izfrcU/k ;g gS fd mRiknu cspus okyk O;kikjh fodkl lsl dk Hkqxrku djus ds nkf;Ro ls] bl vk/kkj ij fd mlus mls dzsrk ls olwy ugha fd;k gS] eqDr u gksxkA

¼4½ ,sls mRiknu ds foØ; dh fdlh vU; fLFkfr eas] dszrk lfefr dks e.Mh "kqYd vkSj fodkl lsl dk nsunkj gksxk %

izfrcU/k ;g gS fd fdlh fufnZ'V df̀'k mRiknu ds QqVdj foØ; ij dksbZ e.Mh "kqYd ;k fodkl lsl ugh a yxk;k tk;xk u olwy fd;k tk;xk] ;fn ,slk foØ; miHkksDrk dks dsoy mlds ?kjsyw miHkksx ds fy;s fd;k tk; % vxzÙkj izfrcU/k ;g gS fd bl vf/kfu;e eas eas fdlh ckr ds gksrs gq, Hkh] lfefr] ;FkkfLFkfr] vk<+fr;ka] O;kikjh ;k dzsrk] ftlus ykblsal izkIr fd;k gks] d s fodYi ij] fdlh df̀'k o'kZ ds fy,] mlds }kjk ns; e.Mh "kqYd dh /kujkf"k ds cnys eas ,deq"r /kujkf"k ,sls fofufnZ'V df̀'k mRiknu ds lEcU/k eas] ,slh vof/k ds fy,] ,slh "krksZa ij vkSj ,slh jhfr ls] tSlh fd jkT; ljdkj vf/klwfpr vkns"k }kjk] fofufnZ'V djs] Lohdkj dj ldrh gS %

izfrcU/k ;g Hkh gS fd ¿***À

,sls fufnZ'V df̀'k mRiknu ds lkSnksa ij dksbZ e.Mh "kqYd ;k fodkl lsl ugha yxk;k tk;xk] ftl ij fdlh e.Mh {ks= eas e.Mh

"kqYd ;k fodkl lsl yxk;k tk pqdk gS] ;fn O;kikjh fofgr izk:Ik vkSj jhfr ls ?kks'k.kk&i= ;k izek.k&i= izLrqr djs fd ,sls fofufnZ'V df̀'k mRiknu ij e.Mh

"kqYd ;k fodkl lsl fdlh vU; e.Mh {ks= eas igys gh yxk;k tk pqdk gSAÀ

¿¼3&d½ mifof/k;ksa eas e.Mh "kqYd ds Hkqxrku ds fy, fu;r vof/k ds Bhd vof/k ds fnukad ls e.Mh "kqYd dh vnÙk /kujkf"k ij nks izfr"kr izfrekl dh nj ls C;kt olwy djuk ftldh x.kuk mifof/k;ksa eas fu;r jhfr ls dh tk;sxh(À

¼4½ bl vf/kfu;e ds lHkh ;k fdUgha iz;kstuksa ds fy;s e.Mh lfefr&fuf/k dk ysu&nsu vkSj mi;ksx djuk(

1- m0iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 3 ¼[k½ }kjk vUr%LFkkfirA 2- m0iz0 vf/kfu;e la0 4 o'kZ 1999 dh /kkjk 2 }kjk izfrLFkkfirA 3- m0iz0 vf/kfu;e la0 1 o'kZ 2000 dh /kkjk 2 }kjk fujflrA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 18&19À ¿¼5½ bl vf/kfu;e ds v/khu vius dR̀;ksa dk fuoZgu djus ds fy;s visf{kr /kujkf"k jkT; ljdkj ;k ifj'kn~ ls ;k ifj'kn~ dh iwoZ Lohdf̀r ds v/khu jgrs gq, fdlh vU; lfefr ;k ekU;rk izkIr foÙkh; laLFkk ls tqVkuk( ¼5&d½ ifj'kn~ dks] ,sls fucU/kuksa vkSj "krksZa ij] tks ifj'kn~ vkSj lfefr ds e/; ijLij lEer gksa] m/kkj nsuk (

¼5&[k½ funs"kd dh iwoZ Lohdr̀ ds v/khu jgrs gq, ,sls fucU/kuksa vkSj "krksZa ij ftUgsa ifj'kn~ vo/kkfjr djs] fdlh vU; lfefr dks m/kkj nsuk(À

¼6½ /kkjk 23 ds micU/kksa ds v/khu jgrs gq, lfefr ds vf/kdkfj;ksa vkSj lsodksa dks fu;ksftr djuk(

¼7½ lfefr ds nks ;k vf/kd lnL;ksa dh milfefr;ka fu;qDr djuk tks ,sls vf/kdkjksa dk iz;ksx] dÙkZO;ksa dk ikyu vkSj dR̀;ksa dk lEinku djs] tks lfefr }kjk mUgsa lkSis tk;sa( vkSj

¼8½ ,sls vU; vf/kdkjksa dk iz;ksx djuk] tks fu;r fd;s tk;sA ¿Li'Vhdj.k&& [k.M ¼3½ ds iz;kstuksa ds fy,] tc rd fd blds izfrdwy lkfcr u dj fn;k tk;] fdlh ykblsal izkIr O;kikjh }kjk ;k mldh vksj ls fdlh e.Mh {ks= ds ckgj ys tk;s x;s ;k ys tkus ds fy, izLrkfor fdlh fofufnZ'V d̀f'k mRiknu ds lEcU/k eas ;g mi/kkj.kk dh tk;sxh fd mls ,sls {ks= ds Hkhrj cspk x;k gS vkSj ,slh fLFkfr eas] ,sls mRiknu ds] ftlds csps tkus dh mi/kkj.kk dh tk;] ewY; dks ,slk ;qfDr;qDr ewY; le>k tk;xk tSlk fu;r jhfr ls vfHkfuf"pr fd;k tk;AÀ

18&& ¼1½ lfefr }kjk ;k mldh vksj ls izR;sd lafonk fu;r jhfr ls fu"ikfnr dh tk;xhA

Lkfefr dh vksj ls lafonk

tkap

¼2½ mi/kkjk ¼1½ ds micU/kks dk mYya?ku djds lfefr }kjk ;k mldh vksj ls fu"ikfnr dksbZ Hkh lafonk ml ij ca/kudkjh u gksxhA

¼3½ lfefr izR;sd vkKk lHkkifr ds gLrk{kj ls ;k mlds vuqifLFkr vFkok vleFkZ gksus ij ml lHkkifr ds] ;k tc lfefr }kjk izkf/kdkj fn;k x;k gks rks lfpo ds gLrk{kj ls vkSj lfefr dh vkf/kdkfjd eqgj yxkdj izekf.kr dks tk;sxhA

19&& ¼1½ izR;sd lfefr ds fy;s ,d fuf/k LFkkfir dh tk;xh] tks e.Mh lfefr fuf/k dgyk;sxh rFkk ftlesa lfefr }kjk izkIr lHkh /kujkf"k;ka] ftuds vUrxZr mlds }kjk fy;s x;s lHkh _.k rFkk mls fn;s x;s vfxze /ku vkSj /kujkf"k gks] tek dh tk;sxhA e.Mh lfefr fuf/k vkSj

mldk mi;ksx

¼2½ bl vf/kfu;e ds iz;kstuksa dks iwjk djus ds fy;s lfefr }kjk fd;s x;s lHkh O;; mDr fuf/k ls fd;s tk;saxs] ;fn dksbZ vf/k"ks'k /kujkf"k gks] rks og ,slh jhfr ls fofu;ksftr dh tk;sxh tks fu;r dh tk;sA

¼3½ /kkjk 16 ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk lfefr viuh fuf/k dk mi;ksx fuEufyf[kr lHkh ;k fdlh ,d dk Hkqxrku djus ds fy;s dj ldrh gS& ¼1½ lfefr ds ys[kksa dh ys[kk&ijh{kk esa gq, O;;(

1- m0iz0 vf/kfu;e la0 6 o'kZ 1977 dh /kkjk 7 }kjk izfrLFkkfirA 2- m0 iz0 vf/kfu;e la[;k 12 o'kZ 1987 dh /kkjk 2 }kjk c<+k;k x;kA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 19À ¼2½ lfefr }kjk ;k mlds fy;s fu;ksftr vf/kdkfj;ksa rFkk lsodksa ds osru] isU"ku vkSj HkÙks] ftuds vUrxZr vodk"k&HkÙks] minku dk:.; HkÙks] fpfdRlk& lgk;rk vkSj Hkfo"; fuf/k rFkk isa"ku esa v"kanku Hkh gS( ¼3½ bl vf/kfu;e ds v/khu fuokZpu ds O;; vkSj mlds izkalfxd O;;( ¿¼4½ /kkjk 16 dh mi/kkjk ¼2½ ds [kaM ¼10½ esa vfHkfn"V _.k rFkk vfxze /ku dh ewy /kujkf"k vFkok mu ij C;kt(

¼4&d½ lfefr ds dCts esa fdlh Hkwfe ;k Hkou dk fdjk;k vkSj mlds dj(À

¼5½ izR;sd lfefr] viuh fuf/k;ksa] ls muds 10 izfr"kr ls vuf/kd ,slh /kujkf"k] ftls ifj"kn~ le;≤ ij fuf"pr djs] ifj"kn~ dks v"kanku ds :i esa nsxhA

¼6½ bl vf/kfu;e ds iz;kstuksa ds fy;s vftZr Hkwfe ;k Hkouksa dk O;; ( ¼7½ e.Mh&LFkyksa ds fy;s vkSj mudk iz;ksx djus okys O;fDr;ksa ds LokLF;] lqfo/kk rFkk lqj{kk ds fy;s vko";d Hkouksa ds fuekZ.k vkSj ejEer dk O;;( ¼8½ e.Mh&LFkyksa ds vuqj{k.k] fodkl vkSj lq/kkj dk O;;(

¿¼9½ e.Mh {ks= esa vkus okys O;fDr;ksa] Hkkjokgh Ik"kqvksa] yn~nw Ik"kqvksa vkSj okguksa ds fy, vkJ; LFky] "ksM] xkM+h [kM+h djus dh txg vkSj ty tSlh lqfo/kkvksa vkSj lq[k&lk/ku dh O;oLFkk djus ij vkSj e.Mh {ks= eas df̀'k lq/kkj vkSj df̀'k foi.ku ds fodkl ij] ftlds vUrxZr lEidZ lM+d] iqfy;k] iqy dk fuekZ.k] vuqj{k.k vkSj ejEer vkSj vU; ,sls iz;kstu Hkh gSa] O;;(À

¼10½ e.Mh lfefr ds lnL;ksa dks ;k=k HkÙkk rFkk vU; HkÙksa ( ¼11½ e.Mh lfefr ds deZpkfj;ksa dks _.k vkSj vfxze /ku( ¿¼11&d½ ifj"kn~ }kjk vueksfnr iwoZ laLFkkvksa vFkok ekU;rk izkIr f"k{kk laLFkkvksa dks fiNys foÙkh; o'kZ ls viuh lEiw.kZ okf"kZd izkfIr;kasa ¼/kkjk 17 ds [kaM ¼5½ vUrxZr izkIr rFkk ljdkj }kjk vuqnku esa nh x;h /kujkf"k dks NksM+dj½ ds vf/kdre nks izfr"kr rd foÙkh; lgk;rkÀ

vkSj ¼12½ ,sls vU; O;; tks fu;r fd;s tk;s( ¿izfrcU/k ;g gS fd [k.M ¼2½ esa fufnZ'V fo'k;ksa ds laca/k esa okf"kZd O;;] lfefr dks dqy okf"kZd izkfIr;ksa ds] ftlds vUrxZr mlds }kjk fy;s x;s _.k vkSj mls fn;s x;s vfxze /ku /ku ;k vuqnku ugha gS] nl izfr"kr ls vf/kd] flok; ¼ifj"kn~½ ds iwokZueksnu ds] u gksxk %À

¿vxzÙkj izfrcU/k ;g gS fd mÙkj izns"k df̀'k mRiknu e.Mh ¼la"kks/ku½ v/;kns"k] 1983 ds v/khu vfrfjDr e.Mh "kqYd ds :Ik eas olwy dh xbZ leLr /kujkf"k dk mi;ksx e.Mh {ks= eas dsoy [k.M ¼9½ eas fofufnZ'V iz;kstuksa ds fy, fd;k tk;sxkAÀ

1- m0iz0 vf/kfu;e la[;k 10] 1970 dh /kkjk 9 }kjk c<+k;k x;kA 2- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 10 ¼,d½ ¼d½ }kjk izfrLFkkfirA

3- m0 iz0 vf/kfu;e la0 12] 1985 dh /kkjk 2 ¼d½ }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 2 ¼[k½ }kjk c<+k;k x;kA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 19d&19[kÀ ¼4½ ¼d½ izR;sd lfefr] /kkjk 23 dh mi/kkjk ¼3½ ds v/khu jkT; ljdkj }kjk fu;qDr O;fDr;ksa ds fu;kstu ds O;; dk Hkqxrku] viuh fuf/k;ksa esa ls jkT; ljdkj dks djsxhA ¼[k½ jkT; ljdkj vius }kjk fu;qDr O;fDr;ksa ds fu;kstu dk O;; vo/kkfjr djsxh vkSj] ;fn mUgsa ,d ls vf/kd lfefr;ksa ds fy;s fu;ksftr fd;k tk; rks O;; dks lEc) fefr;ksa ds chp ,slh jhfr ls foHkkftr djsxh tks og mfpr le>sA bl fo'k; esa jkT; ljdkj dk fu.kZ; vafre gksxkA

¿¼5½ izR;sd lfefr foÙkh; o'kZ dh dqy izkfIr;ksa ¼ftlds vUrxZr ¿/kkjk 17 ds [k.M ¼5½ ds v/khu tqVkbZ xbZ /kujkf"k fodkl lsl ds :Ik eas olwy dh x;h /kujkf"k vkSj jkT; ;k dsUnzh; ljdkj }kjk fn;k x;k vuqnkuÀ

ugha gS½ esa ls ifj'kn~ dk s] v"kanku ds :i es] ,slh /kujkf"k] tks izFke ipkl yk[k :Ik;s dh izkfIr;ksa eas ls ipkl izfr"kr ls vf/kd u gks ftls jkT; ljdkj vf/klwpuk }kjk] le;≤ ij ?kksf'kr djs] vkSj ipkl yk[k :Ik;s ls vf/kd dh lHkh izkfIr;ksa dk Hkqxrku djsxhAÀ

¿¼6½ izR;sd lfefr fodkl lsl ds :Ik esa olwy dh x;h leLr /kujkf"k dks izR;sd ekg ifj'kn~ dks Hkqxrku djsxh] ftls /kkjk 26&rrr ds v/khu LFkkfir dsUnzh; e.Mh fuf/k eas tek fd;k tk;xkAÀ

¿19&d&& lfefr ds ifjpkyu] vuqj{k.k rFkk izcU/k laca/kh O;;ksa dks iwjk djus ds i"pkr~ mldh ;Fkk miyC/k vk; dk mi;ksx fuEufyf[kr dze esa fd;k tk;xk] vFkkZr& Lkfefr ds nkf;Roksa dh

iwfoZdrk

¼1½ ,sls _.k ds] tks jkT; ljdkj }kjk izR;kHkwr u gks] ewy /ku vkSj ml ij C;kt dk izfrlank;(

¼2½ jkT; ljdkj }kjk izR;kHkwr _.k dk ewy/ku vkSj ml ij C;kt dk izfrlank;%

¼3½ jkT; ljdkj }kjk nh x;h izR;kHkwfr;ksa] ;fn dksbZ gksa] ds v/khu] ml ljdkj }kjk lanÙk ewy/ku vkSj ml ij C;kt dk izfrlank;%

¼4½ jkT; ljdkj ls fy;s x;s _.k dk ewy/ku vkSj ml ij C;kt dk izfrlank;%

¼5½ "ks'k /kujkf"k dk mi;ksx bl vf/kfu;e ds v/khu lfefr dks lans;

"kqYdksa dks dVkSrh djus ds fy;s vFkok lfefr ds fdUgh Hkh dR̀;ksa dk fuoZgu djus esa mixr O;;ksa ds fy;s] tSlk lfefr Bhd le>s vFkok tSlk ifj"kn~ funsZ"k nsAÀ

¿19&[k&& ¼1½ izR;sd lfefr ds fy, ,d fuf/k LFkkfir dh tk;sxh] ftls ^^e.Mh fodkl fuf/k^^ dgk tk;sxk] ftleas fuEufyf[kr /kujkf"k tek dh tk;sxh && e.Mh fodkl fuf/k

¼d½ mÙkj izns"k df̀'k mRiknu e.Mh fof/k ¼la"kks/ku½ vf/kfu;e] 1978 ds izkjEHk ds Bhd iwoZ e.Mh lfefr fuf/k eas tek /kujkf"k dk iSalB izfr"kr( ¼[k½ ,slh vU; /kujkf"k] ftls bl fuf/k eas tek djus ds fy, ifj'kn~ }kjk le;≤ ij funsZ"k fn;k tk;A

¼2½ e.Mh fodkl fuf/k dk mi;ksx e.Mh {ks= ds fodkl ds iz;kstukFkZ fd;k tk;xk vkSj fuf/k ls dksbZ /kujkf"k] flok; ifj'kn~ }kjk le;≤ ij fn, x, funsZ"kksa ds vuqlkj u rks O;; vkSj u fofufgr dh tk;sxhAÀ

1- mÙkj izns"k vf/kfu;e la0 30 o'kZ 1974 dh /kkjk 11 }kjk vUr%LFkkfirA 2- m0iz0 vf/kfu;e la0 7 o'kZ 1978 dh /kkjk 6 }kjk c<+k;k x;kA 3- m0iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 4 }kjk izfrLFkkfirA 4- m0iz0 vf/kfu;e la0 4 o'kZ 1999 dh /kkjk 3 ¼d½ }kjk izfrLFkkfirA 5- mi;qZDr dh /kkjk 3 ¼[k½ }kjk c<+k;k x;kA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 20&22À ¿¼3½ mi/kkjk ¼2½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] e.Mh fodkl fuf/k dk mi;ksx fuEufyf[kr iz;kstuksa ds fy, fd;k tk;sxk] vFkkZr~ & ¼1½ d'̀kdksa] vU; mRikndksa vkSj e.Mh "kqYd nsus okyksa dks fuEufyf[kr :Ikks eas lqfo/kk,a iznku djuk &

lq[k lqfo/kk,a] e.Mh fo'k;d vklwpuk,a] mfpr rkSj] onhZdj.k] DokfyVh fu;a=.k] Hk.Mkj.k] mi;ksfxrko)Zu fØ;kdyki ds fy, vk/kkjHkwr lajpuk,a] dqi)fr;ksa] cgqO;kikj izHkkj] mn~xzg.k rFkk vU; vkgj.k eas deh ykuk] uohu e.Mh LFky eas fofHkUUk O;kikjksa ds fy, fo"ks'k lqfo/kk,a rFkk vU; ,slh lqfo/kk,a nsuk] tks vf/kfu;e ds micU/kksa ds v/khu e.Mh {ks= eas vko";d le>h tk;( ¼2½ iz/kku e.Mh LFkyksa] mie.Mh LFkyksa] gkV vkSj iSB dk fodkl djuk vkSj uohu e.Mh LFkyksa dk fuekZ.k djuk vkSj e.Mh {ks= eas lEidZ lM+dksa vkSj vU; fodkl dk;ksZa dk fuekZ.k] vuqj{k.k vkSj ejEer djuk(

¼3½ vf/kfu;e ds v/khu vU; fodkl vkSj lqO;oLFkk fo'k;d iz;kstuA Li'Vhdj.k&& ^^uohu e.Mh LFky** dk rkRi;Z Fkksd lkSnk djus ds fy, /kkjk 7 dh mi/kkjk ¼2½ ds [k.M ¼[k½ ds v/khu fofufnZ'V LFkku ;k LFkkuk sa ls gSAÀ

20&& ¼1½ ;fn fu;r vof/k ds Hkhrj lfefr dks ns; fdlh /kujkf"k dk Hkqxrku u fd;k x;k gks rks og ekyxqtkjh ds cdk;k ds :i esa olwy dh tk ldrh gSA ¼2½ lfefr fdlh /kujkf"k dks cV~Vs [kkrs Mky ldrh gS tks mls ns; gks] ;fn dysDVj izekf.kr dj ns fd og olwy gksus ds ;ksX; ugha gS % Lkfefr dks ns; /kujkf"k;ksa

dh ekyxqtkjh ds cdk;k

ds :i esa olwyh u gksus

;ksX; ns;ksa ds cVV~ [kkrs

Mkyus dk vf/kdkj

izfrcU/k ;g gS fd 200 :0 ls vf/kd dksbZ Hkh /kujkf"k] funs"kd ls iwoZ vuqeksnu ds cV~Vs [kkrs ugha Mkyh tk;xhA

¿21&& ¼1½ lfefr dk lHkkifr] milHkkifr] izR;sd lnL;] vf/kdkjh vkSj lsod] lfefr dks fdlh /kujkf"k ;k lEifÙk dh gkfu] viO;; ;k nq:iz;ksx gksus ij vf/kHkkj ds fy, mÙkjnk;h gksxk] ;fn ,slh gkfu viO;; ;k nq:iz;ksx ,sls lHkkifr] milHkkifr] lnL;] vf/kdkjh ;k lsod ds :i esa dk;Z djrs gq, mldh mis{kk ;k nqjkpj.k dk lh/kk ifj.kke gksA

vf/kHkkj

¼2½ vf/kHkkj ds fy, izfØ;k vkSj gkfu] viO;; ;k nq:iz;ksx gqbZ /kujkf"k dk olwyh ,slh jhfr ls dh tk;xh tks fu;r dh tk;A

¼3½ fdlh ,sls /kujkf"k dh olwyh fd fy,] tks mi/kkjk ¼2½ ds v/khu fofgr jhfr ls olwy dh tk ldrh gS] fdlh U;k;ky; es dksbZ okn izLrqr ugh fd;k tk;xkAÀ

v/;k; & 4 lfefr ds vf/kdkjh rFkk lsod 22&& ¼1½ lHkkifr] vkSj mldh vuqifLFkfr esa milHkkifr] bl vf/kfu;e ds micU/kksa rFkk rn~/khu cuk, x, fu;eksa vkSj mifof/k;ksa rFkk lfefr ds ladYiksa] ;fn dksbZ gksa] ds v/khu jgrs gq,] lfefr ds vf/kdkfj;ksa rFkk lsodksa dk v/kh{k.k vkSj fu;a=.k djsxk rFkk ,sls vU; vf/kdkjh dk iz;ksx vkSj dÙkZO;ksa dk ikyu djsxk] tks fu;e fd; tk;sa ;k lfefr }kjk rnFkZ ikfjr ladYi }kjk mls izfrfufgr fd, tk;aA

lHkkifr rFkk milHkkifr

ds vf/kdkjh vkSj dÙkZO;

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 12 izfrLFkkfir ,oa lnSo ls izfrLFkkfir le>h tk;A

2- m0iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 5 }kjk vUr%LFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 23&23dÀ ¼2½ lHkkifr] vkSj mldh vuqifLFkfr esa milHkkifr] lfefr dh cSBdksa dh v/;{krk djsxkA nksuksa dh vuqifLFkfr esa] cSBd esa mifLFkr lnL;ksa }kjk pquk x;k dksbZ lnL;] ml cSBd dh v/;{krk djsxkA

23&& ¼1½ bl vf/kfu;e ds micU/kksa ds rFkk rnFkZ cuk, x, fu;eksa ds v/khu jgrs gq,] lfefr }kjk ikfjr ladYi }kjk ;k mifof/k;ksa }kjk vf/kdr̀ lhek rd lfefr] mldk lHkkifr ;k lfpo ,sls vf/kdkfj;ksa vkSj lsodksa dks] tks bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vko";d gksa] lsok dh ,slh "krkZsa ij] ftudh O;oLFkk lfefr dh mifof/k;ksa esa dh tk;] fu;qDr dj ldrk gSA

lfefr ds vf/kdkfj;ksa

vkSj lsodksa dh fu;qfDr

rFkk mudh lsok dh "krsZa

¿¼2½ izR;sd lfefr ¿ds mrus lfpoÀ

vkSj ,sls vU; vf/kdkjh gksaxs ftUgsa ifj"kn~ lfefr ds dR̀;ksa dk n{krk ls fuoZgu djus ds fy, vko";d le>s] tks ifj"kn~ }kjk cuk, x, fofu;eksa }kjk micfU/kr "krkZsa rFkk fucU/kuksa ij fu;qfDr fd, tk ldsxsAÀ

¼3½ ¿ * * *À

¿23&d&& ¼1½ bl vf/kfu;e ds fdlh vU; micU/k esa fdlh ckr ds gksrs gq, Hkh] ifj"kn~ lHkh lfefr;ksa ds fy, lfpoksa vkSj ,sls vU; vf/kdkfj;kasa dk ,d lkekU; laoxZ la?kfVr djsxh] ftUgsa og /kkjk 23 dh mi/kkjk ¼2½ ds v/khu fu;qDr djuk Bhd le>sA dsUnzh; lsok dk la?kVu

rFkk deZpkfj;ksa dk

LFkkukUrj.k

¿¼2½ mi/kkjk ¼2&[k½ ds micU/kksa ds v/khu jgrs gq,&

¼d½ fdlh lfefr esa izfrfu;qfDr ij lsokjr ljdkjh lsod ls fHkUu izR;sd O;fDr] tks mi/kkjk ¼1½ esa fufnZ'V laoxZ esa lekfo'V dksbZ ij /kkjd djrk gks] vkSj ¼[k½ mDr laoxZ esa fdlh in ij izfrfu;qfDr ij fdlh lfefr esa lsokjr izR;sd ljdkjh lsod] tks vuqi;qDr u ik;k tk;] mldh mi;qDrrk ,slh jhfr ls vo/kkfjr dh tk;xh tSlh fofu;eksa esa fu/kkZfjr dh tk;]

mDr laoxZ ds xBu ds fnukad dh vkSj mlh fnukad ls ¼ftls vkxs bl /kkjk esa mDr fnukad dgk x;k gS½ mi/kkjk ¼2&d½ esa mfYyf[kr fnukad vkSj "krksZ ij laoxZ dk lnL; gks tk;xkA

¼2&d½ izR;sd O;fDr] tks mi/kkjk ¼2½ ds v/khu laoxZ dk lnL; gks tkrk gS mruh gh inkof/k ds fy,] ,lh ikfjJfed ij] mUgh fuca/kuksa vkSj "krksZ ij vkSj isa"ku] minku vkSj vU; fo'k;ksa ds lEcU/k esa mUgha vf/kdkjksa vkSj fo"ks'kkf/kdkjksa ds lkFk in /kkj.k djsxk ftu ij og mDr fnukad dk gdnkj gksrk ;fn laoxZ dk xBu u gqvk gksrk] vkSj bl izdkj gdnkj cuk jgsxk tc rd fd laoxZ ds lnL; ds :i esa mldk lsok;kstu lekIr u dj fn;k tk; ;k tc rd fd fdlh fof/k ds v/khu ;k mlds vuqlj.k esa ;k fdlh ,sls micU/k ds vuqlkj] ftlls rRle; mldh lsok fu;af=r gksrh gS ifj'kn~ }kjk mlds ikfjJfed ;k lsok ds vU; fuca/kuksa vkSj "krksZa dk iqujh{k.k ;k ifjorZu u dj fn;k tk;A

¼2&[k½ mi/kkjk ¼2½ dh dksbZ ckr fdlh ,sls O;fDr ij ykxw ugha] gksxh tks jkT; ljdkj dks] ,sls le; ds Hkhrj] tSlk jkT; ljdkj lkekU; ;k fo"ks'k vkns"k }kjk fofufnZ'V djs] nh xbZ fyf[kr lwpuk }kjk mDr laoxZ dk lnL; u gksus ds vius vk"k; dh lwpuk nsA

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 13 ¼nks½ }kjk fudkyh xbZA

2- mi;qZDr dh /kkjk 13 ¼,d½ }kjk j[kh xbZA

3- m0iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 6 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 23dÀ ¼2&x½ fdlh lfefr ds v/khu fdlh deZpkjh dh lsok;sa] tks vkesyu ds fo:} fodYi djrk gS] in lekIr fd;s tkus ds vk/kkj ij lekIr gks tk;sxh vkSj bl izdkj lsok lekfIr ij] og lEc) lfefr ls fuEufyf[kr ds cjkcj izfrdj ikus dk gdnkj gksxk&&

¼d½ fdlh LFkk;h deZpkjh dh fLFkfr esa] rhu ekl dh ifjyfC/k;ka( ¼[k½ fdlh vLFkk;h deZpkjh dh fLFkfr] esa ,d ekl dh ifjyfC/k;ka( ¼2&?k½ fdlh ljdkjh lsod dks] tks mi/kkjk ¼1½ esa fufnZ'V laoxZ esa fdlh in ij izfrfu;qfDr ij fdlh lfefr esa lsokjr gks] vkesyu ds fo:) fodYi djrk gS ;k ftls mi;qDr u ik;k tk;] mlds ewy foHkkx esa izR;kofrZr dj fn;k tk;sxk vkSj] ;fn mldh T;s'Brk dks /;ku esa j[krs gq,] ewy foHkkx esa mlds fy, dksbZ in miyC/k ugh gS rks mldh lsok;sa in ds lekIr fd;s tkus ds vk/kkj ij izR;korZu ds vkns"k ds fnukad ls lekIr gks tk;sxh vkSj bl izdkj lsok dh lekfIr ij] og jkT; ljdkj ls mi/kkjk ¼2&x½ esa mfYyf[kr /kujkf"k ds cjkcj izfrdj ikus dk gdnkj gksxk(À

ijUrq bl /kkjk dh dksbZ ckr fdlh ,sls O;fDr ij ykxw u gksxh] tks jkT; ljdkj dks ,sls le; ds Hkhrj] ftls jkT; ljdkj lk/kkj.k ;k fo"ks'k vkns"k }kjk fufnZ'V djsa] fyf[kr lwpuk }kjk mDr laoxZ lnL; u gksus ds vius vk"k; dh lwpuk ns(

ijUrq ;g vkSj fd ;FkkfLFkfr jkT; ljdkj vFkok lfefr] ds v/khu iwoZorhZ ijUrqd esa fufnZ'V fdlh deZpkjh dh lsok mlds }kjk /k`r in ds lekIr gksus ds dkj.k lekIr gks tk;xh vkSj og ;FkkfLFkfr jkT; ljdkj ;k lfefr ls] ,sls izfrdj dk gdnkj gksxk] tks &

¼d½ fdlh LFkk;h deZpkjh dh n"kk esa] rhu ekl ds ikfjJfed( ¼[k½ fdlh vLFkk;h deZpkjh dh n"kk esa ,d ekl ikfjJfed] ds cjkcj gksxkA

¼3½ mi/kkjk ¼2½ esa fdlh ckr ds gksrs gq,] fdUrq fdlh vfHkO;Dr izfrdwy djkj ds v/khu jgrs gq,] mlesa fufnZ'V dksbZ O;fDr tks laoxZ dk lnL; gks tk; fdlh lfefr ds ftlesa og mDr rkjh[k ds Bhd iwoZ fu;ksftr Fkk] fdlh vU; lfefr esa mlh ikfjJfed rFkk mUgha fucU/kuksa ,oa "krkZsa ij ftulas og ,sls LFkkukUrj.k ds Bhd iwoZ fu;af=r gksrk Fkk] LFkkukUrfjr fd;k tk ldsxkA

¼4½ mi/kkjk ¼2½ esa fufnZ'V deZpkfj;ksa ds fy, xfBr fdlh isaU'ku] Hkfo"; fuf/k] minku vFkok rRln"̀k vU; fuf/k;ksa esa muds uke tek /kujkf"k] ;FkkfLFkfr] jkT; ljdkj ;k lac} lfefr }kjk mDr rkjh[k rd "kks/; lapf;r C;kt vkSj ,slh fuf/k ls lacfU/kr ys[ks lfgr ifj"kn~ dks vUrfjr dj nh tk;xh vkSj jkT; ljdkj rFkk fdlh lfefr dks NksM+dj] ifj"kn~ ,sls deZpkfj;ksa dks fuoÙ̀k osru] Hkfo"; fuf/k] minku ;k vU; rRln"̀k "kks/;ksa dks] tks mudh lsok dh "krkZsa ds vuqlkj] leqfpr le; ij] mUgsa lans; gks] lank; djus ds fy, nk;h gksxh A

¼5½ rRle; izoÙ̀k fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh] mi/kkjk ¼2½ ds v/khu fdlh laoxZ esa fdlh deZpkjh dh lsokvksa ds LFkkukUrj.k ls dksbZ ,slk deZpkjh ,slh fof/k ds v/khu fdlh izfrdj dk gdnkj u gksxk] vkSj ,slk dksbZ nkok fdlh U;k;ky;] vf/kdj.k ;k izkf/kdj.k }kjk xzg.k ugha fd;k tk;xkA

1- m0iz0 vf/kfu;e la[;k 20] 1984 dh /kkjk 3 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 24À ¼6½ jkT; ljdkj vFkok fdlh lfefr dk izR;sd LFkk;h ;k vLFkk;h deZpkjh mi/kkjk ¼2½ ds v/khu laoxZ dk lnL; gksus ij mDr rkjh[k dks vkSj ls LFkk;h ;k vLFkk;h in ds izfr] tks mDr rkjh[k ls ,sls laoxZ esa l̀ftr gks tk,xk] laoxZ dk ;FkkfLFkfr] LFkk;hs ;k vLFkk;h lnL; gks tk;xkA

¼7½ jkT; ljdkj dh fu;e cukus dh "kfDr ds fu;=a.kk/khu ljdkjh lsodks ij ykxw flfoy jsaX;qys"kUl ds iSjk 426 ;k 436 vFkok inksa dj NaVuh vU; fu;eksa dh dksbZ ckr] bl /kkjk esa micfU/kr foLrkj ds flok; mi/kkjk ¼2½ esa fofufnZ"V fdlh deZpkfj;ksa ij ykxw u gksxh AÀ

24& ¿¼1½ lfefr dk lfpo mldk eq[; dk;Zikyd vf/kdkjh gksxk vkSj bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] ,sls dR̀;ksa dk laiknu] ,slh "kfDr;ksa dk iz;ksx vkSj ,sls dÙkZO;ksa dk ikyu djsxk] tks fu;r fd, tk;sa ;k tks mifof/k;ksa eas micfU/kr fd;s tk;a ;k tSlk ifj'kn~ ;k funs"kd fyf[kr vkns"k }kjk funsZ"k nsa % izfrcU/k ;g gS fd tc fdlh ,d lfefr eas ,d ls vf/kd lfpo rSukr fd, tk;a] rc funs"kd lfpoksa eas ls ,d lfpo dks mldk eq[; dk;Zikyd vf/kdkjh ukekafdr djsxk vkSj mueas ls i zR;sd }kjk lEikfnr fd, tkus okys dR̀;ksa] iz;ksx dh tkus okyh "kfDr;ksa vkSj ikyu fd, tkus okys drZO;ksa dks vo/kkfjr djsxkAÀ

lfpo ds d`R;] vf/kdkj vkSj dÙkZO;

¼2½ iwokZDr micU/kksa dh O;kidrk ij foijhr izHkko Mkys fcuk] fdUrq bl vf/kfu;e vkSj rn~/khu cuk, x, fu;eksa vkSj mifof/k;ksa ds micU/kksa ds v/khu jgras gq, lfpo& ¼d½ ;g lqfuf"pr djus ds fy, fd &

¼1½ bl vf/kfu;e }kjk vFkok blds v/khu lkSais x, dÙkZO;ks a dk ikyu mfpr :i ls rFkk n{krkiwoZd gks] lfefr ds leLr vf/kdkfj;ksa vkSj lsodksa ds( rFkk

¼2½ lfefr ds ekeyksa ds] v/kh{k.k vkSj fu;a=.k ds lHkh vf/kdkjksa dk iz;ksx djsxkA

¿¼[k½ lfefr ds fdlh deZpkjh ds mis{kk] nqjkpj.k ;k dÙkZO;P;qfr ds ekeyksa dh fjiksVZ fu;qfDr izkf/kdkjh dks vko";d dk;Zokgh ds fy;s nsxk vkSj ;fn blds fy;s vf/kdr̀ fd;k x;k gks rks lfefr ds fdlh Hkh deZpkjh ds fo:) vuq"kklu laca/kh dk;Zokgh djsxk(À

¼x½ og lqfuf"pr djsxk fd& ¼1½ lfefr dh vksj ls izkIr ;k O;; dh xbZ lHkh /kujkf"k;ksa dk ys[ks(

¼2½ bl vf/kfu;e] ;k rn~/khu cuk, x, fu;eksa ;k mifof/k;ksa ds v/khu fu.kZ; ds fy, vk, gq, fooknksa dk vfHkys[k( vkSj ¼3½ mlds }kjk fuiVk, x, fooknksa dk vfHkys[k ,sls izi= esa] tks fu;r fd;k tk;] leqfpr :i ls j[ks tk;sA

¼3½ bl vf/kfu;e ds v/khu lHkh ykblsal mlds gLrk{kj ls tkjh fd, tk;saxsA 1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 14 }kjk vUr%LFkkfirA

2- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 9 }kjk izfrLFkkfirA

3- m0 iz0 vf/kfu;e la0 10] 1991 dh /kkjk 7 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 25& 26[kÀ ¿25& bl vf/kfu;e ds v/khu bl fufeÙk cuk, x, fu;eksa ds v/khu jgrs gq,] dksbZ O;fDr tks /kkjk 17 ds [k.M ¼1½ ;k [k.M ¼2½ ds v/khu lfefr }kjk fn, x, vkns"k ls O;fDr gks] ,sls vkns"k ls 30 fnu ds Hkhrj] ifj"kn~ dks ,slh jhfr ls] tks fu;r dh tk;] vihy dj ldrk gS vkSj ifj"kn~ vihykFkhZ rFkk lfefr nksuksa dks lquokbZ dk volj nsus ds i"pkr~~ mldk fofuf"p; djsxhAÀ

vihy ¿25&d&& bl vf/kfu;e ds v/khu bl fufeÙk cuk, tkus okys fu;eksa ds jgrs gq,] /kkjk 23&d ds v/khu xfBr fdlh laaoxZ ds lnL;ksa ds fu;kstu dh "krZsZ rFkk fucU/ku vksj ,sls vf/kdkfj;ksa ds vuq"kklu] fu;a=.k rFkk n.M ftlds vUrxZr inP;qr fd;k tkuk rFkk in gVk;k tkuk Hkh gS ls lEcfU/kr fo'k; ifj"kn~ }kjk cuk,] x, fofu;eksa ls "kkfLr gksaxsAÀ

lfefr;ksa ds vf/kdkfj;ksa dh "krZsZ rFkk fucU/ku 26& ¿ifj'kn~ ;k lfefrÀ

dk izR;sd vf/kdkjh ;k lsod] bf.M;u ihuy dksM] 1860 dh /kkjk 21 ds vFkZ esa ^ifCyd losZUV* ¼yksd&lsod½ le>k tk;xkA bl vf/kfu;e ds v/khu

dke djus okys O;fDr;ksa

dk laj{k.k

v/;k; & 5

¿26&d&& ¼1½ jkT; ljdkj] jkti= eas vf/klwpuk }kjk vkSj mlesa fufnZ'V rkjh[k ls jkT; df̀"k mRiknu e.Mh ifj"kn~ ds uke ls ,d ifj"kn~] ftldk es eq[;ky; y[kuÅ esa gksxk] LFkkfir djsxhA

ifj"kn~ dh LFkkiuk

¼2½ ifj"kn~ mDr uke ls "kkLor mÙkjkf/kdkj okyh ,d fuxfer fudk; gksxh vkSj mldh ,d lkekU; eqnzk gksxh rFkk mDr uke ls og okn izLrqr dj ldsxh vFkok mlds fo:) okn izLrqr fd;k tk ldsxk rFkk laifÙk dk vtZu] /kkj.k rFkk mldk O;;u djsxh vkSj lafonk djsxhA

¼3½ ifj'kn~ lHkh iz;kstuksa ds fy, LFkkuh; izkf/kdj.k le>h tk;xhA 26&[k&&¼1½ ifj'kn~ eas jkT; ljdkj }kjk fu;qDr v/;{k ds vfrfjDr fuEufyf[kr vU; lnL; gksaxs] vFkkZr~ %&

ifj'kn~ dk xBu

¿¼d½ df̀'k mRiknu vk;qDr] mÙkj izns"k] ;fn og v/;{k u gks (À

¼[k½ lfpo] mÙkj izns"k ljdkj] foÙk foHkkx( ¼x½ lfpo] mÙkj izns"k ljdkj] [kk| rFkk jln foHkkx( ¿¼?k½ jkT; ljdkj ds df̀'k foHkkx dk lfpo ;k tgka mDr foHkkx ds fy;s dksbZ iF̀kd lfpo u gks] ogka mDr foHkkx dk] ;FkkfLFkfr] fo"ks'k lfpo ;k la;qDr lfpo (À

¼³½ jftLVkj] lgdkjh lfefr;ka mÙkj izns"k ( ¼p½ df̀"k funs"kd] mÙkj izns"k ( ¿¼p &1½ df̀'k foi.ku lykgdkj] Hkkjr ( ¼p&2½ funs"kd vkS|kfudh ,oa Qyksi;ksx] mÙkj izns"k ( ¼p&3½ jkT; df̀'k foi.ku vf/kdkjh] mÙkj izns"k ( 1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 15 }kjk izfrLFkkfirA

2- mi;qZDr dh /kkjk 17 }kjk vUr%LFkkfirA

3- mi;qZDr }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 18 }kjk ubZ /kkjk,a 26&d ls 26&v rd vUr%LFkkfirA

4- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 10 }kjk izfrLFkkfirA

5- mi;qZDr dh /kkjk 11¼d½¼,d½ }kjk izfrLFkkfirA

6- mi;qZDr dh /kkjk 11 ¼d½¼nks½ }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26 xÀ ¼p&4½ mÙkj izns"k df̀'k ,oa izkS|ksfxd fo"ofo|ky; vf/kfu;e] 1958 ds v/khu LFkkfir fdlh fo"ofo|ky; dk dqyifr] tks jkT; ljdj }kjk uke&fufnZ'V fd;k tk;xkÀ

¼N½ jkT; ljdkj }kjk ,sls mRikndksa esa ls tks e.Mh lfefr;ksa ds lnL;ksa ds :i esa fuokZfpr gksa] fu;qDr ¿N%À

O;fDr] vkSj tc rd fd ,sls fuokZfpr lnL; miyC/k u gksa] mDr ljdkj }kjk fu;qDr dksbZ rhu mRiknd( ¼t½ jkT; ljdkj }kjk fu;qDr ¿nks O;fDrÀ

] tks O;kikfj;ksa vFkok vk<+fr;ksa esa ls e.Mh lfefr lnL; ds :i esa fuokZfpr gksa vkSj tc rd fd ,ssls fuokZfpr lnL; miyC/k u gksa] mDr ljdkj }kjk fu;qDr ¿dksbZ O;kikjh vFkok vk<+rh(À

¼>½ e.Mh funs"kd] tks ifj"kn~ dk insu lfpo gksxk] ¼ftls blds i"pkr~ bl v/;k; esa lnL;&lfpo ds :i esa fufnZ'V fd;k x;k gS½( ¼2½ v/;{k rFkk vU; lnL;ksa dh fu;qfDr jkti= esa vf/klwpuk dh tk;xh A ¼3½ [k.M ¼d½] [k.M ¼[k½] [k.M ¼x½ ;k [k.M ¼?k½ esa fufnZ'V lnL;] ifj"kn~ ds fdlh vf/kos"ku esa Loa; mifLFkfr gksus ds ctk; fdlh vf/kdkjh dks] tks mi lfpo ds in ls uhps dk u gks] izfrfu;qDRk dj ldrk gS vkSj [k.M ¼³½ eas fufnZ'V lnL;] blh izdkj fdlh vf/kdkjh dks tks vij jftLVªkj] lgdkjh lfefr;ksa ds in ls uhps dk u gks] izfr fu;qDr dj ldrk gS ¿vkSj [k.M ¼p&1½ esa fufnZ'V lnL;] fdlh vf/kdkjh dks] tks Hkkjr ljdkj ds la;qDr df̀'k foi.ku lykgdkj ds in ls uhps dk u gks] izfrfu;qfDr dj ldrk gS vkSj [k.M ¼p&2½ eas fufnZ'V lnL; fdlh vf/kdkjh dks] tks vij funs"kd] vkS|kfudh rFkk Qyksi;ksx ds in ls uhps dk u gks] izfrfu;qfDr dj ldrk gSÀ

vkSj bl izdkj izfrfu;qDr vf/kdkjh dks er nsus dk Hkh vf/kdkj gksxkA 26&x&& dksbZ O;fDr ifj"kn~ dk v/;{k ;k vU; lnL; pqus tkus ;k gksus ds fy;s vugZ gksxk] ;fn og &

v/;{k ;k vU; lnL;

gksus ds fy, vugZrk

¼d½ uSfrd v/kerk okys vijk/k ds fy;s fl} nks"k gqvk gks( ¼[k½ vuqUeqDr fnokfy;k gks(

¼x½ fodr̀&fpÙk dk gks vkSj fdlh l{ke U;k;ky; }kjk bl izdkj ?kksf"kr fd;k x;k gks(

¼?k½ /kkjk 26&?k vkSj /kkjk 26&³ esa fd;s x;s micU/k dks NksM+dj ifj"kn~ ds v/khu fdlh ykHk ds in ij gks(

¼³½ Lo;a ;k fdlh Hkkxhnkj] fu;kstd ;k deZpkjh }kjk ifj"kn~ ds lkFk }kjk ;k mldh vksj ls fdlh lafonk ;k fu;kstu esa] izR;{k ;k vizR;{k :i esa] vkfFkZd ;k fdlh vU; izdkj dk dksbZ va"k ;k fgr j[krk gks ( ;k ¼p½ fdlh ,slh dEiuh dk funs"kd ;k lfpo] izcU/kd ;k vf/kdkjh gks] tks ifj"kn~ ds lkFk] }kjk ;k mldh vksj ls fdlh lafonk ;k fu;kstu es a dksbzZ va"k ;k fgr j[krk gksa %

ijUrq [k.M ¼³½ ;k [k.M ¼p½ ds v/khu dksbZ O;fDr dsoy bl dkj.k ls vugZ ugh gksxk fd mldk ;k ml dEiuh dk ftldk og funs"kd] lfpo izcU/kd ;k vU; vf/kdkjh gksa %&&

1- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 11 ¼d½¼rhu½ }kjk c<+k;k x;kA 2- mi;qZDr dh /kkjk 11¼d½¼pkj½ }kjk izfrLFkkfirA

3- mi;qZDr dh /kkjk 11¼d½¼ikap½ }kjk izfrLFkkfirA

4- mi;qZDr dh /kkjk 11¼[k½ }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26?k& 26NÀ ¼,d½ fdlh LFkkoj lEifÙk dh fcdzh] Ø;] mls iV~Vs ij nsus ;k mlds fofue; vFkok mlds fy;s fd;s x;s fdlh djkj esa( ¼nks½ /kujkf"k ds m/kkj ds fy;s fdlh djkj es ;k dsoy /kujkf"k ds lank; ds fy;s fdlh izfrHkwfr esa(

¼rhu½ fdlh ,sls lekpkj&i= esa] ftlesa ifj"kn~ ds dk;Zdyki ds lEcU/k esa dksbZ foKkiu izdkf"kr gks(

¼pkj½ ifj'kn~ dks fdlh ,d o'kZ esa nl gtkj :Ik;s ls vuf/kd ewY; rd dh fdlh ,slh oLrq es] ftlesa og ;k dEiuh fu;fer :Ik ls O;kikj djrh gksa] ;nk&dnk foØ; esa( dksbZ va"k ;k fgr gSA

26&?k&& ¼1½ mi/kkjk ¼2½ ds micU/kksa ds v/khu jgrs gq,] ifj'kn~ dk v/;{k rFkk vU; lnL;] tks mlds insu lnL; u gksa] nks o'kZ ds fy;s in /kkj.k djsaxs tc rd fd jkT; ljdkj }kjk v/;{k ;k vU; lnL; dh inkof/k jkti= esa] vf/klpwuk }kjk igys gh lekIr u dj nh tk;] vkSj os iqufu;qfDr ds fy;s ik= gksaxsA v/;{k rFkk vU; lnL;ksa

dh inkof/k

¿¼2½ /kkjk 26&[k dh mi/kkjk ¼1½ ds [kaM ¼p&4½ ;k [kaM ¼t½ ds v/khu fu;qDr lnL;] ;FkkfLFkfr] oSls dqyifr in ij u jg tkus ij ;k e.Mh lfefr dk fuokZfpr lnL; u jg tkus ij lekIr gks tk;xhAÀ

¼3½ v/;{k ;k dksbZ vU; lnL; tks insu lnL; u gks] fdlh le; jkT; ljdkj dks lEcksf/kr LogLrk{krkfjr ys[k }kjk viuk in R;kx ldrk gS vkSj ,slk R;kx&i= Lohdkj dj fy;s tkus ij ;g {ks= ij ;g le>k tk;xk fd mlus viuk in fjDr dj fn;k gSA

26&³&& ¼1½ v/;{k rFkk ,sls lnL;ksa dks tks insu lnL; u gksa] ifj'kn~ dh fuf/k ls ,slk ikfjJfed] ;fn dksbZ gks] fn;k tk;xk tks jkT; ljdkj }kjk fu;r fd;k tk;A v/;{k rFkk insu lnL;

ls fuEu vU; lnL;ksa ds

in ds lEcU/k esa vU;

micU/k

¼2½ ;fn v/;{k vFkok mi;qZDr dksbZ vU; lnL; vax "kSfFkY; ds dkj.k ;k vU;Fkk vius dR̀;ksa dk fuoZgu djus es vLFkk;h :Ik ls vleFkZ gS vFkok NqV~Vh ij ,slh ifjfLFkfr;ksa esa vuqifLFkfr gS] ftlls mldk in fjDr u gksa] rks jkT; ljdkj bl vf/kfu;e ds v/khu mlds d`R;ksa ds fuoZgu ds fy;s fdlh vU; O;fDr dks fu;qDr dj ldsxhA 26&p&& ¼1½ ifj'kn~ vius dR̀;ksa ds n{k fuoZgu ds fy;s ,sls vf/kdkfj;ksa vkSj lsodksa dks ,slh "krkZsa rFkk fucU/kuksa ij tks ifj'kn~ }kjk cuk;s x;s fofu;eksa esa micfU/kr fd;s tk;sa] fu;qDr dj ldsxhA

vf/kdkfj;ksa rFkk lsodksa

dh fu;qfDr

¼2½ ifj'kn~] jkT; ljdkj ds iwokZuqeksnu ls] dsUnzh; ljdkj ;k jkT; ljdkj ds fdlh lsod dks ,sls fucU/kuksa vkSj "krkZsa ij] ftUgsa og Bhd le>s ifj'kn~ ;k fdlh lfefr dk vf/kdkjh ;k lsod fu;qDr dj ldsxhA

26&N&& ifj'kn~ ds v/kh{k.k ds v/khu jgrs gq,] ifj'kn~ ds leLr vf/kdkfj;ksa vkSj lsodksa ij lkekU; fu;a=.k rFkk mudks funs"k nsuk funs"kd esa fufgr gksxkA funs"kd }kjk Ik;Zos{k.k

rFkk fu;a=.k

1- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 12 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26t& 26BÀ 26&t& ifj"kn~ dh lHkh dk;Zokfg;ka v/;{k ;k lnL;&lfpo ds gLrk{kj ls vf/kizek.khdr̀ dj tk;saxh vkSj ifj"kn~ }kjk tkjh fd;s x;s lHkh vkns"k rFkk vU; fy[kr lnL; lfpo ;k ifj"kn~ ds ,sls vU; vf/kdkjh ds] ftls fofu;eksa }kjk bl fufeÙk izkf/kdr̀ fd;k tk;] gLrk{kj ls izek.khdr̀ fd;s tk;saxsA

ifj"kn~ ds vkns"kksa rFkk vU;

fy[krksa dk vf/kizek.kh dj.k

26&>&& bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] ifj"kn lkekU; ;k fo"ks'k vkns"k }kjk] ;k rks fcuk "krkZsa ds v/khu jgrs gq, tks vkns"k esa fofuZfn"V dks tk;a] ¿vius }kjk fu;qfDr fdlh milfefr ;k funs"kd ;kÀ

lnL; lfpo vFkok ifj"kn~ ds fdlh vU; vf/kdkjh dks] bl vf/kfu;e ds v/khu viuh ,slh "kfDr;ksa rFkk dÙkZO;ksa dks izR;k;ksftr dj ldsxh] ftUgsa og Bhsd le>sA

"kfDr;ksa dk izR;k;kstu 26&´&& ¼1½ ifj"kn~ ;k mlds }kjk fu;qDr fdlh milfefr dk v/;{k ;k dksbZ lnL; %&

fgr gksus ds dkj.k

dk;Zokfg;ksa esa Hkkx ysus ls

vugZrk

¼d½ ftldk fdlh ekeys ds lEcU/k esa /kkjk 26&x ds [k.M ¼M½ ;k [k.M ¼p½ esa of.kZr izdkj dk dksbZ va"k ;k fgr gksa(

¼[k½ ftlus fdlh ekeysa ds lEcU/k esa] fdlh O;fDr dh vksj ls ftldk ml ekeys esa ;FkkiwoksZDr izdkj dk dksbZ va"k ;k fgr gks] of̀Ùk :i ls dke fd;k gks] /kkjk 26&x ds ijUrqd es vUrfo"V fdlh ckr ds gksrs gq, Hkh] ,sls ekeys ds lEcU/k esa ifj"kn~ ;k lfefr dh fdlh dk;Zokgh esa u gh er nsxk vkSj u Hkkx ysxkA ¼2½ ;fn ifj"kn~ ;k mlds }kjk fu;qDr fdlh lfefr ds fdlh lnL; dk] izR;{k ;k vizR;{k :i ls] ftlesa bl vf/kfu;e ds fdUgh Hkh iz;kstuksa ds fy;s Hkwfe vftZr djuk izLFkkfir gS] dksbZ fgr es rks og ifj"kn~ dh mi lfefr dh fdlh ,slh cSBd esa Hkkx ugh ysxk ftlesa ,slh Hkwfe ls lEc) fdlh ekeys ij fopkj fd;k tk;A ¼3½ mi/kkjk ¼1½ ;k mi/kkjk ¼2½ dh dksbZ ckr ifj"kn~ ;k mi lfefr ds fdlh lnL; dks mDr mi&[k.Mksa esa fufnZ'V fo'k; ls fHkUu fdlh vU; fo'k; ls lEc) fdlh ladYi ;k iz"u ij er nsus ;k ml ij fopkj&foe"kZ esa Hkkx ysus ls fuf"k) ugha djsxhA 26&V&& ifj"kn~ ;k mlds }kjk fu;qDr fdlh mi lfefr }kjk bl vf/kfu;e ds v/khu fd;k x;k dksbZ dk;Z ;k dh xbZ dksbZ dk;Zokgh dsoy &

vukSipkfjdrk] fjfDr

vkfn ds dkj.k fd;s x;s

dk;Z vfof/kekU; u gksuk

¼d½ ifj"kn~ ;k mi lfefr esa dksbZ fjfDr ;k mlds xBu esa dksbZ =qfV gksus( ;k

¼[k½ fdlh ,sls O;fDr dh fu;qfDr esa] tks mlds lnL; ds :i esa dk;Z dj jgk gks] dksbZ =qfV ;k vfu;ferrk gksus( ;k

¼x½ fdlh ,sls dk;Z ;k dk;Zokgh esa] ftldk ewy rRo ij izHkko u iM+rk gks] dksbZ =qfV ;k vfu;ferrk gksus] ds dkj.k vfof/kekU; u gksxh A 26&B&& ¼1½ ifj"kn~ ds bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq, fuEufyf[kr dR̀; gksaxs vkSj mls ,slk dksbZ dk;Z djus dh "kfDr gksxh tks mu dR̀;ksa dks dk;kZfUor djus ds fy;s vko";d vFkok lehphu gks&

ifj"kn~ dh "kfDr;ka rFkk

d`R;

¼1½ e.Mh lfefr;ksa ds dk;Z lapkyu rFkk muds vU; dk;Z&dykiksa] ftuds vUrxZr ,slh lfefr;ksa }kjk ef.M;ksa rFkk ¿u;s eUMh LFkyksa ds fuekZ.k vkSj orZeku eafM;ksa rFkk e.Mh {ks=ks ds fodklÀ

ds fy;s O;oflr dk;Zdze Hkh gS] dk i;Zos{k.k vkSj fu;a=.k(

1- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 13 }kjk izfrLFkkfirA 2- mi;qZDRk dh /kkjk 14 ¼d½ }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26M& 26<À ¼2½ lfefr;ksa dks lkekU; :i ls vFkok fdlh lfefr dks fo"ks"kr% mldh n{krk dks lqfuf"pr djus ds mn~ns"; ls funsZ"k nsuk( ¼3½ dksbZ vU; dR̀;] tks mls bl vf/kfu;e }kjk lkSisa tk;sa( ¼4½ ,sls vU; d`R;] tks jkT; ljdkj }kjk] jkti= esa vf/klwpuk }kjk ifj"kn~ dks lkSisa tk;aA

¼2½ iwoZorhZ micU/k dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,slh "kfDr ds vUrxZr fuEufyf[kr "kfDr Hkh gksxh %&

¼1½ ef.M;ksa ds fodkl ds fy;s lfefr;ksa }kjk pqus x;s u;s LFkyks ds izLrkoksa dk vuqeksnu djuk(

¼2½ LFky&uD"kksa vkSj lfefr }kjk O;flr fuekZ.k dk;Z&dzeksa ds r[kehus rS;kj djus esa lfefr;ksa dk Ik;Zos{k.k rFkk in&izn"kZu djuk( ¼3½ ifj'kn~ dh fuf/k ij izHkk;Z leLr fuekZ.k&dk;ksZ dks fu'ikfnr djuk( ¼4½ ,sls iz:iksa esa tks fu;r fd;s tk;a] ys[ks j[kuk vkSj mudh ys[kk ijh{kk ,slh jhfr ls tSlh ifj'kn~ ds fofu;eksas esa fu/kkZfjr dh tk;a djkuk] ¼5½ o'kZ dh lekfIr ij viuh izxfr fjiksVZ] rqyu&i= rFkk vkfLr;ksa vkSj nkf;Roksa dk fooj.k izfr o'kZ izdkf"kr djuk vkSj mldh izfr;ka ifj'kn~ ds izR;sd lnL; rFkk lHkh e.Mh lfefr;ksa ds lHkkifr;ksa dks Hkstuk( ¼6½ df̀'k mRiknu ds fofu;fer Ø;&foØ; ls lEc) fo'k;ksa dk izpkj rFkk foKkiu dju ds fy;s vko";d izcU/k djuk(

¼7½ e.Mh lfefr;ksa ds vf/kdkfj;ksa rFkk lsodksa ds izf"k{k.k ds fy;s lqfo/kkvksa dh O;oLFkk djuk(

¼8½ vkxkeh o'kZ dk ctV rS;kj djuk vkSj vaxhdr̀ djuk(

¼9½ bl vf/kfu;e ds iz;kstuksa ,sls fucU/kuksa rFkk "krksZa ij] tSlk ifj'kn~ vo/kkfjrk djs] e.Mh lfefr;ksa dks ¿vkSj m/kkjÀ

nsuk( ¼10½ ,sls lHkh vU; dk;Z djuk tks e.Mh lfefr;ksa ds lkekU; fgr eas vFkok ifj'kn~ ds n{krkiwoZd dk;Z djus ds fy;s vko";d le>s tk;a vFkok jkT; ljdkj }kjk le;≤ ij fufnZ'V fd;s tk;aA

26&M& ¼1½ vius dÙkZO;ksa dk ikyu djus esa ifj'kn~ ds uhfr fo'k;d iz"ukas ij ,sls funsZ"kksa ekxZ&n"kZu izkIr djsxh tks mls jkT; ljdkj }kjk fn;s tk;aA uhfr fo'k;d iz"uksa ij

funs"k

¼2½ ;fn dksbZ ,slk iz"u mBs fd dksbZ fo'k; gS ;k ugh a] ftlds lEcU/k esa jkT; ljdkj mi/kkjk ¼1½ ds v/khu funs"k tkjh dj ldrh gS rks jkT; ljdkj dk fofu"p; vfUre gksxkA

26&<&& ¼1½ ifj'kn~ izR;sd foÙkh; o'kZ dh lekfIr ds ;Fkk"kh?kz ,slh rkjh[k ls iwoZ vkSj iwoZ vkSj ,sls izi= esa] tSlk jkT; ljdkj funs"k ns] ,d fjiksVZ] ftlesa fiNys foÙkh; ljdkj dks izLrqr djsxh vkSj fjiksVZ esa ,sls dk;Zdykiksa dk Hkh] ;fn dksbZ gks] ;fn dksbZ gks]ys[kk fn;k tk;xk ftUgsa vkxkeh foÙkh; o'kZ esa }kjk fd;s tkus dh lEHkkouk gks vkSj jkT; ljdkj izR;sd ,slh fjiksVZ izkIr gksus ds mijkUr mls] ;Fkk"kD;"kh?kz] jkT; fo/kku e.My ds le{k j[kok;sxhA

Okkf'kZd fjiksVZ] vkadMsa]

foojf.k;ka rFkk vU;

tkudkjh

1- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 14 ¼[k½ }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26.k& 26rrÀ ¼2½ ifj'kn~] jkT; ljdkj dks ,sls le; ij vkSj ,sls izk:Ik esa rFkk ,slh jhfr ls tSlh jkT; ljdkj funs"k ns] ,sls vkadMs rFkk foojf.k;ka vkSj ifj'kn~ ds fdlh izLrkfor ;k orZeku dk;Zdykiksa vFkok ifj'kn~ ds fu;a=.kk/khu fdlh vU; fo'k; ds lEcU/k esa ,sls C;ksjs] ftldh jkT; ljdkj le;≤ ij vis{kk djs] izLrqr djsxhA

26&.k& ifj'kn~ dh vksj ls izR;sd lafonk vFkok lEifÙk gLrkUrj.k&i= fyf[kr :Ik ls gksxk rFkk ,sls izkf/kdkjh }kjk vkSj ,sls jhfr ls] ftudh O;oLFkk fofu;eksa }kjk dh tk;a] fu'ikfnr fd;k tk;xkA

Lkafonk vkfn dk fu'iknu

rFkk jftLVªhdj.k

¿26&r& ¼1½ ifj"kn~ dh ,d viuh fuf/k gksxh] tks LFkkuh; fuf/k le>h tk;xh vkSj ftlesa ifj"kn~ }kjk ;k mudh vksj ls izkIr /kkjk 26&rr ds v/khu mÙkj izns"k jkT; e.Mh fodkl fuf/k eas tek dh tkus okyh /kujkf"k dks nksM+dj] leLr /kujkf"k] tek dh tk;saxhA ifj"kn~ dh fuf/k

¼2½ fo"ks'k :Ik ls vkSj fofu;kstu vkSj fuLrkj.k ds iz;kstu vkSj jhfr ls lEcfU/kr bl vf/kfu;e ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] mi/kkjk ¼1½ eas fufnZ'V fuf/k dk mi;ksx ifj'kn~ }kjk fuEufyf[kr iz;kstuks ads fy, fd;k tk;sxk] vFkkZr~& ¼1½ ifj'kn~ }kjk fu;ksftr vf/kdkfj;ksa vkSj lsodksa dks osru] NqV~Vh HkÙkk] vkuqrksf'kd] vU; HkÙkksa] _.k vkSj vfxze vkSj Hkfo'; fuf/k vkSj mu ljdkjh lsodksa dks] tks izfrfu;qfDr ij gksa] isU"ku vkSj vU; va"knku dk Hkqxrku( ¼2½ ifj'kn~ ds lnL;ksa dks ;k=k vkSj vU; HkÙkksa dk Hkqxrku(

¼3½ ifj'kn~ ds vf/k'Bku ls lEcfU/kr vU; iz;kstuksa ;k lkekU;r;k bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy,AÀ

¿26&rr&& ¼1½ ifj'kn~ ds fy, ,d fuf/k dh LFkkiuk dh tk,xh] ftls mÙkj izns"k jkT; e.Mh fodkl fuf/k dgk tk;sxk] ftleas fuEufyf[kr /kujkf"k tek dh tk;sxh] vFkkZr~&

mÙkj izns"k jkT; e.Mh fodkl

fuf/k

¼d½ /kkjk 19 dh mi/kkjk ¼5½ ds v/khu lfefr;ksa ls izkIr leLr va"knku mlds mrus izfr"kr dks NksM+dj ftrus jkT; ljdkj ifj'kn~ dh fuf/k eas tek djus ds fy, funs"k ns(

¼[k½ ,slh vU; /kujkf"k ftls jkT; ljdkj ;k ifj'kn~ funs"k ns( ¼2½ mi/kkjk ¼1½ ds v/khu LFkkfir fuf/k dk mi;ksx] vf/kfu;e ds micU/kksa ds v/khu jgrs gq, fuEufyf[kr iz;kstuksa ds fy, fd;k tk;xk( vFkkZr~ & ¼1½ e.Mh {ks= eas d'̀kdksa] vU; mRikndksa vkSj e.Mh "kqYd nsus okyks adks lqfo/kk,a(

¼2½ e.Mh {ks= eas iz/kku e.Mh LFky] mi e.Mh LFky] gkV vkSj iSaB dk fodkl vkSj uohu e.Mh LFkyksa dk fuekZ.k(

¼3½ e.Mh {ks= eas lEidZ lM+dksa] e.Mh dh xfy;ksa vkSj vU; fodk; dk;ksZa dk fuekZ.k] vuqj{k.k vkSj ejEer

¼4½ fufnZ'V df̀'k mRiknu dk e.M losZ{k.k vkSj vuqla/kku oxhZdj.k vkSj ekudhdj.k(

¼5½ izpkj] iz[;kiu vkSj foLrkj lsok vkSj fufnZ'V df̀'k mRiknu ds Ø; vkSj foØ; dh fLFkfr eas lkekU; lq/kkj ls lEcfU/kr fo'k;(

1- m0 iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 8 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26rrr& 26FkÀ ¼6½ foÙkh; o'kZ ls detksj vkSj vYi fodflr lfefr;ksa dks _.k vkSj vuqnku ds :Ik eas lgk;rk(

¼7½ ifj'kn~ ds drZO;ksa dk ikyu djus ds fy, Hkou ;k Hkwfe dk vtZu ;k fuekZ.k ;k iV~Vs ij ;k vU;Fkk ysuk(

¼8½ e.M {ks=ksa dk csgrj fodkl vkSj e.Mh lfefr;ksa dk fu;a=.k( ¼9½ cSBd vkSj fof/kd ekeyksa ij O;;(

¼10½ jkT; eas e.Mh lfefr;ksa ds vf/kdkfj;ksa vkSj deZpkfj;ksa dk izf"k{k.k( ¼11½ iz/kku e.Mh LFkyksa vkSj mi e.Mh LFkyksa vkSj e.Mh {ks=ksa ds fodkl ds fy, LFky uD"kk vkSj fuekZ.k izkDdyu rS;kj djus eas vkSj egk;kstuk dh ifj;kstuk fjiksVZ rS;kj djus eas e.Mh lfefr;ksa dks rduhdh lgk;rk( ¼12½ ifj'kn~ vkSj e.Mh lfefr;ksa dh vkUrfjd ys[kk ijh{kk( ¼13½ /kkjk 16] 19 vkSj 19&[k eas fufnZ'V ,sls fo'k;] tks iwoZorhZ [k.Mksa ds vUrxZr u vkrs gksa(

¼14½ bl vf/kfu;e ds micU/kksa dks izHkkoh cukus ;k fufnZ'V df̀'k mRiknu ds Ø;&foØ; dks lkekU; :Ik eas fofu;fer djus ds fy, dksbZ vU; iz;kstuAÀ

¿26&&rrr ¼1½ ,d fuf/k LFkkfir dh tk;xh] ftls ^^dsUnzh; e.Mh fuf/k** dgk tk;xk] ftleas fuEufyf[kr /kujkf"k tek dh tk;xh] vFkkZr~ %& ¼d½ /kkjk 19 dh mi/kkjk ¼6½ ds v/khu ifj'kn~ dks nh xbZ leLr /kujkf"k( ¼[k½ ,slh vU; /kujkf"k] ftls jkT; ljdkj ;k ifj'kn~ funsZ"k nsA ¼2½ dsUnzh; e.Mh fuf/k dk mi;ksx fuEufyf[kr iz;kstuksa ds fy, fd;k tk;xk] vFkkZr~ %&

¼d½ foÙkh; :Ik ls detksj vkSj vfodflr lfefr;ksa dks _.k ;k vuqnku ds :Ik eas lgk;rk(

¼[k½ e.Mh {ks= eas e.Mh LFky] lEidZ lM+d] iqfy;k vkSj vU; fodkl dk;ksZa dk fuekZ.k] vuqj{k.k vkSj ejEer(

¼x½ fodkl dk;ksZa ds fy, lfefr;ksa dks vuqnku ;k _.k( ¼?k½ ,sls vU; iz;kstu] tSls jkT; ljdkj ;k ifj'kn~ }kjk] ,slh jhfr ls] tSlh fofgr dh tk;] funsZf"kr fd;s tk;aAÀ

26&Fk&& ml n"kk dks NksM+dj] tc ifj"kn~ dh jk; esa vR;ko";d ifjfLFkfr;ka mRiUu gks tk;a fdlh foÙkh; o'kZ esa dksbZ Hkh /kujkf"k tks jkT; ljdkj }kjk vkorhZ vFkok vukorhZ O;; ds ys[ks esa le;≤ ij bl fufeÙk fuf"prdh x;h /kujkf"k ls vf/kd gks ifj"kn~ }kjk rc rd O;; ugha dh tk;xh tc fd ,slh /kujkf"k /kkjk 26&Q dh mi/kkjk ¼1½ ds v/khu izLrqr fooj.k esa lfEefyr u dj yh xbZ gksA

¼2½ ;fn vR;ko";d ifjfLFkfr;ksa esa dksbZ ,slh /kujkf"k O;; dh tk; rks mlds lEcU/k esa ,d fjiksVZ ftlesa ,slk O;; iwjk djus ds izLrkfor lk/kuksa dks fofufnZ'V fd;k x;k gks] jkT; ljdkj dks ;Fkklk/; "kh?kz tk;xkA

,sls O;; ij fucZU/ku

ftudh O;oLFkk igys ls

ctV esa u gks

1- m0 iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 8 }kjk izfrLFkkfirA 2- m0 iz0 vf/kfu;e la0 4 o'kZ 1999 dh /kkjk 8 }kjk vUr%LFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26n& 26QÀ 26&n& jkT; ljdkj] jkT; fo/kku e.My ds ;Fkk sfpr foÙkh; fofu;kstu ds i"pkr~ le;≤ ij bl vf/kfu;e ls iz;kstukFkZ foÙkh; lgk;rk ,sls fucU/kuksa rFkk "krkZsa ij] ftUgsa jkT; ljdkj vo/kkfjr djs] ns ldsxhA

ifj"kn~ dks foÙkh; lgk;rk

26&/k& jkT; ljdkj] le;≤ ij] ifj"kn~ dks ,sls fucU/kuksa rFkk "krkZsa ij tks bl vf/kfu;e ds micU/kksa ds vlaxr u gks] ftUgsa jkT; ljdkj vo/kkfjr djs] _.k ns ldrh gSA

ifj"kn~ dh _.k

26&u& ¼1½ ifj"kn~] le;≤ ij] jkT; ljdkj dh iwoZ Lohdf̀r ls vkSj bl vf/kfu;e ds micU/kksa vk Sj ,slh "krksZa] ftUgsa jkT; ljdkj lk/kkj.k ;k fo"ks'k vkns"k }kjk vo/kkfjr djs] ds v/khu jgrs gq, bl vf/kfu;e ds iz;kstuksa ds fy, visf{kr /kujkf"k ;k rks cU/k&i= ;k LVkd tkjh djds vFkok vU; izdkj ls ;k cSdjksa ls izca/k djds] m/kkj ys ldsxhA

¼2½ ifj"kn~ jkT; ljdkj ls izkIr m/kkjksa dh jdeksa ds vfrfjDRk fdlh Hkh le; mi/kkjk ¼1½ ds v/khu dksbZ ,slh jde m/kkj ugh ys ldsxh tks jkT; ljdkj }kjk le;≤ ij bl fufeÙk fu;r jde ls vf/kd gksA

¼3½ ifj"kn~ }kjk bl /kkjk ds v/khu tkjh fd;k x;k LVkd ,slh jhfr ls tkjh ;k vUrfjr fd;k tk;sxk vFkok mlds lEcU/k esa dk;Zokgh dh tk;sxh ;k mls eksfpr fd;k tk;sxk] tSlk jkT; ljdkj lk/kkj.k ;k fo"ks'k vkns"k }kjk funs"k nsA ifj"kn~ dks m/kkj ysus dh

"kfDr 26&i& ifj"kn~ dh vk; dk mi;ksx mlds O;;ksa dks iwjk dj ysus ds i"pkr~ tgka rd miyC/k gks] fuEufyf[kr dze ls fd;k tk;sxk%&

ifj"kn~ ds nkf;Rokas dks

izkFkfedrk

¼1½ cU/k&i= ds] ftudh jkT; ljdkj }kjk izR;kHkwfr u nh xbZ gks] ewy/ku vkSj muds C;kt dk izfrlank; djuk(

¼2½ LVkd ds ftudh jkT; ljdkj }kjk izR;kHkwfr u nh xbZ gks] ewy/ku vkSj muds C;kt dk izfrlank; djuk(

¼3½ cU/k&i= ds] ftudh jkT; ljdkj }kjk izR;kHkwfr nh xbZ gks] ewy/ku rFkk muds C;kt dk izfrlank; djuk(

¼4½ LVkd ds tks bl izdkj izR;kHkwfr gks] ewy/ku rFkk muds C;kt dk izfrlank; djuk(

¼5½ jkT; ljdkj }kjk izR;kHkwfr] ;fn dksbZ gks] ds v/khu nh xbZ /kujkf"k;ksa ds ewy/ku rFkk muds C;kt dk izfrlank; djuk(

¼6½ jkT; ljdkj }kjk ifj"kn~ dks fn;s x;s m/kkj ds ewy/ku vkSj ml ij C;kt dk] ftuds vUrxZr C;kt dh cdk;k Hkh gS] izfrlank; djukA 26&Q&& ¼1½ ifj"kn~] foÙkh; o'kZ ds nkSjku vius dk;Zdykiksa ds dk;Zdze dk] ;FkkfLFkfr] ,d fooj.k vFkok vuqiwjd fooj.k] rFkk muds lEcU/k esa ,d foÙkh; vuqeku ml o'kZ ds izkjEHk gksus ds iwoZ rS;kj djsxh rFkk mlds nkSjku fdlh le; rS;kj dj ldsxh vkSj mUgsa ljdkj dks ,slh jhfr ls rFkk ,slh rkjh[k rd tSlh og lk/kkj.k ;k fo"ks'k vkns"k }kjk funs"k ns] mlds iwokZuqeksnu ds fy, izLrqr djsxhA

Yks[ks vkSj ys[kk ijh{kk

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 26c& 26HkÀ ¼2½ ifj"kn~ mfpr ys[kk cgh vkSj vius ys[kksa ds lEcU/k esa vU; cfg;ka j[kok;sxh vkSj okf"kZd rqyui= rS;kj djsxhA

¼3½ ifj"kn~ ds ys[kksa dh laijh{kk ,sls laijh{kd }kjk dh tk;xh] tSlk jkT; ljdkj lk/kkj.k ;k fo"ks'k vkns"k }kjk funs"k ns vkSj bl izdkj fu;qDr laijh{kd dks lHkh fo'k;ksa ds lEcU/k esa nLrkostksa dks izLrqr fd;s tkus vkSj tkudkjh fn;s tkus dh vis{kk djus dh "kfDr gksxhA

¼4½ laijh{kd }kjk ;Fkkizekf.kr ifj"kn~ dh ys[kkvksa vkSj muds lEcU/k esa laijh{kk fjiksVZ izfro'kZ jkT; ljdkj dks Hksth tk;xh] tks muds lEcU/k eas ifj"kn~ dks ,sls funs"k tkjh dj ldsxh tks og Bhd le>s vkSj ifj"kn~ ,sls funs"kkas dk ikyu djsxhA ¼5½ jkT; ljdkj&

¼d½ mi/kkjk ¼4½ ds v/khu mls izkIr ifj"kn~ ds ys[kkvksa] muds lEcU/k esa ys[kk ijh{kk fjiksVZ lfgr] izfro'kZ jkT; fo/kku e.My ds izR;sd lnu ds le{k j[kok;sxh( vkSj

¼[k½ ifj"kn~ d s ys[kkvksa dks ,slh jhfr ls izdkf"kr djk;sxh] tSlk og Bhd le>sA

26&c & ifj"kn~ ds v/;{k rFkk vU; lnL;] vf/kdkjh vkSj lsod ifj"kn~ dh fdlh /kujkf"k ;k lEifÙk dh gkfu] nqO;Z; ;k nq:i;ksx ds fy, vf/kHkkj ds nk;h gksaxs] ;fn ,slh gkfu] nqO;Z; ;k nq:i;ksx ,sls v/;{k] ;k vU; lnL;] vf/kdkjh ;k lsod ds :i esa bl izdkj dk;Z djrs gq, mldh mis{kk ;k nqjkpkj dk izR;{k ifj.kke gksA vf/kHkkj

¼2½ vf/kHkkj dh izfØ;k ,slh gksxh tks fofgr dh tk;A

¼3½ dksbZ /kujkf"k] tks ,slh gkfu] nqO;; ;k nq:iz;ksx esa vf/kHkkj dh izfØ;kvksa ds ifj.kkeLo:i ikbZ tk;] Hkw&jktLo dh cdk;k ds :i esa olwy dh tk ldsxh vkSj ,slh /kujkf"k dh olwyh ds fy;s fdlh flfoy U;k;ky; esa dksbZ okn lafLFkr ugh a fd;k tk ldsxkA

¼4½ ifj"kn~ dks mi/kkjk ¼3½ dh dksbZ ckr mlesa fufnZ'V /kujkf"k dks ,sls v/;{k ;k vU; lnL;] vf/kdkjh ;k lsod dks ikfjJfed ds e)s esa ;k vU; izdkj ls ifj"kn~ }kjk lans; fdlh /kujkf"k es a ls dVkSrh djus ls ugha jksdsxhA

26&Hk& ¼1½ ifj"kn~] jkT; ljdkj ds iwokZeksnu ls ifj"kn~ ds dk;Zdykiksa ds iz"kklu ds fy, ,sls fofu;e cuk ldrh gS] tks bl vf/kfu;e vkSj rn~/khu cuk;s x;s fu;eksa ls vlaxr u gks A

fofu;e

¼2½ fof"k'Vr;k vkSj iwoZorhZ "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fofu;eksa esa fuEufyf[kr lHkh ;k fdlh fo'k; ds fy, micU/k fd;s tk ldsaxs( vFkkZr~ %& ¼d½ ifj"kn~ dk vf/ko s"ku cqykuk vkSj djuk] le; vkSj LFkku tgka ij ,sls vf/kos"ku fd;s tkus gSA ,sls vf/kos"kuksa esa dk;Z&lapkyu vkSj vf/kos"kuksa dh x.kiwfrZ ds fy;s O;fDr;ksa dh vko";d la[;k(

¼[k½ ifj"kn~ ds vf/kdkfj;ksa rFkk lsodksa dh "kfDr dÙkZO;ksa(

¼x½ ifj"kn~ ds vf/kdkfj;ksa rFkk lsodksa vkSj /kkjk 23 dh mi/kkjk ¼2½ esa fufnZ'V vf/kdkfj;ksa ds osru vkSj HkÙks rFkk lsok dh vU; "krZs (

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 27&28À ¼?k½ ifj"kn~ dh lEifÙk dk izca/k(

¼³½ ifj"kn~ dh vksj ls lafonk vkSj lEifÙk lEcU/kh gLrkUrj.k&i=ksa dk fu"iknu (

¼p½ ifj"kn~ }kjk ys[kkvksa dk j[kuk vkSj rqyui= rS;kj fd;k tkuk( ¼N½ bl vf/kfu;e ds v/khu ifj"kn~ ds dR̀;ksa dks dk;kZfUor djus dh izfØ;k(

¼t½ dksbZ vU; fo'k;] ftlds fy;s fofu;eksa esa micU/k gks ;k fd;k tk ldsA

¼3½ tc rd fd ifj"kn~ }kjk mi/kkjk ¼1½ ds v/khu dksbZ ,sls fofu;e u cuk;s tk;a] tks bl izdkj mlds }kjk cuk, tk ldrs gksa] jkT; ljdkj }kjk cuk, tk ldsaxs vkSj bl izdkj cuk, x, fdUgha fofu;ekasa esa ifj"kn~ mi/kkjk ¼1½ ds v/khu viuh "kfDr;ksa dk iz;ksx djds ifjorZu dj ldsxh ;k mUgsa fo[kf.Mr dj ldsxhAÀ

oká & fu;a=.k ¿27&¼1½ /kkjk 23 dh mi/kkjk ¼2½ esa fufnZ'V lfefr] mldk lHkkifr] milHkkifr vkSj vU; lnL;ksa] muds lfpo vkSj vU; vf/kdkfj;ksa ij lkekU; v/kh{k.k bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] ifj"kn~ esa fufgr gksxkAÀ

¼2½ ¿ifj"kn~ ;k funs"kdÀ

lfefr ds ekeyksa ls lEc} lHkh ys[kksa ;k vfHkys[kksa dk fujh{k.k dj ldrk gS ;k djok ldrk gS vkSj lfefr] muds lHkkifr] milHkkifr] lnL;ksa] vf/kdkfj;ksa ;k lsodksa ls ,slh lwpuk ;k lkexzh nsus dh vis{kk dj ldrk gS tks og vko";d le>sA

¼3½ lfefr ds ekeykas ls lEc) fdlh dk;Z ds lEcU/k esa dksbZ f"kdk;r izkIr gksus ij] jkT; ljdkj funs"kd ls lfefr] mlds lHkkifr] milHkkifr] lnL; lfpo ;k vf/kdkjh ds fo:) tkap djus ;k dk;Zokgh izkjEHk djus dh vis{kk dj ldrh gS] vkSj funs"kd rn~uqlkj dk;Z djsxkA

¼4½ funs"kd] dks bl vf/kfu;e ds v/khu dksbZ tkap djus ds iz;kstu ds fy, ogh vf/kdkj izkIr gksaxs tks fdlh okn ij fopkj djrs le; fuEufyf[kr fo'k;ksa ds lEcU/k esa dksM vkQ flfoy izkslhtj] 1908 ds v/khu fdlh nhokuh U;k;ky; eas fufgr gS] vFkkZr~ ,sDV la[;k 5]1908

¼d½ fdlh O;fDr dks lEeku tkjh djuk vkSj mls mifLFkr gksus ds fy, ck/; djuk rFkk "kiFk ij mldk c;ku ysuk(

¼[k½ ys[; izdV djus vkSj mUgsa izLrqr djus dh vis{kk djuk( vkSj ¼x½ dksbZ vU; fo'k;] tks fu;r fd;s tk;sa(

28&¼1½ ¿ifj"kn~À

lfefr ds lnL;] lHkkifr ;k milHkkifr dks gVk ldrh gS] ;fn mldh jk; esa og&

Lkfefr ds fdlh lnL;

dks gVkus dk ¼ifj"kn~½

dk vf/kdkj

¼d½ lnL;] lHkkifr ;k mi&lHkkifr ds :i esa nqjkpj.k ;k dÙkZO; dh ?kksj mis{kk dk nks"kh gks( ;k

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 18 }kjk /kkjk,a 26d&26Hk rd izfrLFkkfirA

2- mi;qZDr dh /kkjk 19 ¼d½ rFkk ¼[k½ }kjk izfrLFkkfirA

3- mi;qZDr dh /kkjk 20 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 29&31À ¼[k½ mu vgZrkvksa ls lEiUu ugha gS tks muds lnL;] lHkkifr ;k mi lHkkifr gksus ds fy, vko";d gSA

¼2½ mi/kkjk ¼1½ ds v/khu gVk;s tkus dh dksbZ vkKk rc rd u nh tk;xh tc rd fd lEc) O;fDr dks vius fo:) vkjksiksa ds lEcU/k eas Li"Vhdj.k izLrqr djus dk leqfpr volj u ns fn;k x;k gks A

29&& tc ¿ifj"kn~À

dh ;g jk; gks fd fdlh lfefr us vius dR̀;ksa dk lEinku ;k vius dÙkZO;ksa dk ikyu ugha fd;k gS ;k mlus bl vf/kfu;e }kjk vFkok blds v/khu izkIr vf/kdkjksa dk vfrdze.k fd;k gS ;k mudk nq:iz;ksx fd;k gS rks ¿ifj"kn~À

xtV esa foKfIr }kjk lfefr dks vodzkar dj ldrh gS( Lkfefr dk vfrdze.k

izfrcU/k ;g gS fd vfrdze.k dks dksbZ rc rd ugh nh tk;xh tc rd ¿ifj"kn~À

us lfefr dks vius fo:} vkjksiksa ds lEcU/k esa fyf[kr Li"Vhdj.k izLrqr djus dk leqfpr volj u ns fn;k gksA

30& /kkjk 29 ds v/khu lfefr ds vodze.k dh foKfIr ds izdkf"kr gksus ij fuEufyf[kr ifj.kke mRi= gksaxs&

vodze.k ds ifj.kke

¼1½ lfefr ds lHkkifr rFkk milHkkifr lfgr leLr lnL;ksa ds lEcU/k esa ;g le>k tk;xk fd mUgksaus foKfIr ds i zdkf"kr gksus ds fnukad ls vius&vius in fjDr dj fn;s gS(

¼2½ jkT; ljdkj] funs"k nsxh fd /kkjk 13 ds v/khu u;h lfefr la?kfVr djus ds fy, dk;Zokgh dh tk; vkSj ml le; rd tc rd mi;qZDr /kkjk 13 ds v/khu u;h lfefr la?kfVr u gks tk;] ¿ifj"kn~À

lfefr ds d`R;ksa ds lEiknu ds fy, ,slk izcU/k djsxh tks og mfpr le>s vkSj bl iz;kstu ds fy, funs"k ns ldrh gS fd bl vf/kfu;e ds v/khu lfefr vkSj mlds lHkkifr ds lHkh dR̀;ksa dk lEiknu] vf/kdkjksa dk iz;ksx vkSj drZO;ksa dk ikyu] ,sls O;fDr ;k izkf/kdkjh }kjk fd;k tk;xk] ftls ¿ifj"kn~À

rnFkZ fu;qDr djs vkSj ,slk O;fDr ;k izkf/kdkjh] ;FkkfLFkfr] lfefr ;k lHkkifr le>k tk;xkA 31&¼1½ ¿ifj"kn~À

Lor% ;k dksbZ fjiksVZ vFkok f"kdk;r izkIr gksus ij] lfefr }kjk ;k mlds lHkkifr ;k fdlh vf/kdkjh ;k lsod }kjk ikfjr ladYi ;k nh x;h vkKk ds fu"niknu ;k vkxs fu"iknu dk vkns"k }kjk fu"ks/k dj ldrh gS ;fn mldh ;g jk; gks fd og ladYi ;k vkKk yksd&fgr ds izfrdwy gS vFkok mlls fdlh e.Mh&{ks=] iz/kku e.Mh LFky ;k mie.Mh LFky es dkjksckj ds n{krkiwoZd pykus esa ck/kk iM+us dh lEHkkouk gS vFkok og bl vf/kfu;e vFkok rn~/khu cuk;s x;s fu;eksa ;k mifof/k;ksa ds micU/kksa ds fo:) gSA

lfefr }kjk ikfjr ladYi

;k nh x;h ;k vkKk ds

fu"iknu djus dk

¼ifj"kn~½ ds vf/kdkj

¼2½ ;fn mi/kkjk ¼1½ ds v/khu fn;s x;s vkns"k }kjk fdlh ladYi ;k vkKk dk fu"iknu ;k vkxs fu"iknu fuf"k) fd;k tk;s vkSj og vkns"k izpfyr gks rks ¿ifj"kn~À

}kjk ,slh vis{kk dh tkus ij lfefr dk ;g dÙkZO; gksxk fd og dksbZ ,slh dk;Zokgh djs] ftls djus dk vf/kdkj lfefr dks ladYi u ikfjr fd;s tkus ;k vkKk u fn;s tkus dh n"kk es a gksrk vkSj tks lHkkifr ;k mlds fdlh vf/kdkjh ;k deZpkjh dks ,sls ladYi ;k vkKk ds v/khu fdlh dke dks djus ;k mlds tkjh j[kus dkss jksdus ds fy, vko";d gksA 1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 21 }kjk izfrLFkkfirA

2- mi;qZDr dh /kkjk 22 }kjk izfrLFkkfirA

3- mi;qZDr dh /kkjk 23 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 32&34À 32&& ¿ifj"kn~À

fdlh Hkh le; lfefr }kjk fn;s x;s fdlh fu.kZ; ;k vkKk dh oS/krk ;k vkSfpR; ds laca/k esa viuk lek/kku djus ds iz;kstu ls lfefr dh dk;Zokfg;ka eaxk ldrh gS vkSj ;fn mldh ;g jk; gks fd lfefr dk fu.kZ; ;k mldh vkKk ifjd"̀r ;k jÌ gksuh pkfg;s ;k mYVh tkuh pkfg, rks ¿ifj"kn~À

ml ij ,slh vkKk ns ldrh gS] tks og mfpr le>sA

Lkfefr dh dk;Zokfg;ka

eaxkus vkSj mu ij vkKk nsus ds ¼ifj"kn~½ ds

vf/kdkj

¿33&& ifj"kn~ fofu;eksa }kjk] ,slh "krksZa vkSj fucU/kuksa ds v/khu jgrs gq, vkSj ,slh jhfr ls] tks mleas fofufnZ'V dh tk;] viuh dksbZ "kfDr funs"kd dks izfrfufgr dj ldrh gSA

"kfDRk;ksa dk izR;k;kstu 33&d&& ¼1½ tgka funs"kd dk] mldh dh xbZ fdlh f"kdk;r ij ;k vU;Fkk] ;g le/kku gks tk; fd fdlh e.Mh lfefr eas bl vf/kfu;e ds }kjk ;k v/khu vjksfir fdlh drZO; dk ikyu ugha fd;k gS] ogka og ml lfefr ls ,sls drZO; dk yku fofufnZ'V vof/k ds Hkhrj djus dh vis{kk dj ldrk gSA

e.Mh lfefr;ksa ds drZO;ksa

dk ikyu lqfuf"pr djus

dh funs"kd dh "kfDr;ka

¼2½ ;fn ,sls dRkZO; dk ikyu fofufnZ'V vof/k ds Hkhrj u fd;k tk; rks funs"kd mls djkus ds fy;s fdlh O;fDr dks fu;qDr dj ldrk gS vkSj ;g funs"k ns ldrk gS fd ,sls ikyu eas mixr O;; dk] ftlds vUrxZr ,sls O;fDr ds fy, mi;qDr ikfjJfed Hkh gS] Hkqxrku lfefr }kjk rqjUr fd;k tk;sxkA

¼3½ ;fn ,sls O;; dk Hkqxrku bl izdkj u fd;k tk; rks funs"kd ifj'kn~ ls Hkqxrku dh vis{kk djsxk vkSj ifj'kn~ bl izdkj Hkqxrku dh xbZ /kujkf"k dks lfefr ls olwy djus dk gdnkj gksxhA

33&[k&& ¼1½ jkT; ljdkj] viuk ;g lek/kku djus dh nf̀'V ls fd ifj'kn~ ;k lfefr bl vf/kfu;e ds }kjk ;k v/khu viuh "kfDr;ksa] dR̀;kas vkSj drZO;ksa dk leqfpr :Ik ls iz;ksx ;k fuoZgu djrh gS] vk;qDr ;k dysDVj ;k fdlh vU; O;fDr ;k O;fDr;ksa ls ,slh jhfr ls] tSlh fu;r dh tk;] ifj'kn~ ;k lfefr dks fdlh lEifÙk] dk;kZy;] nLLrkost ;k fdlh dk;Z dk fujh{k.k djus ;k djkus ;k ifj'kn~ ;k lfefr ds lHkh ;k fdlh dk;Zdyki dh tkap djus ;k djkus vkSj ,slh tkap ds ifj.kke dh fjiksVZ] ,slh vof/k ds Hkhrj] tSlh fofufnZ'V dh tk;] nsus dh vis{kk dj ldrh gSA

jkT; ljdkj dh "kfDr;ka

¼2½ ;FkkfLFkfr] ifj'kn~ ;k lfefr ,sls vk;qDr ;k dyDVj ;k vU; O;fDr ;k O;fDr;ksa dks fujh{k.k ds nkSjku vkSj leqfpr :Ik ls tkap djus ds fy, lHkh lqfo/kk,a nsxh vkSj ;FkkfLFkfr ,sls fujh{k.k ;k tkap ds iz;kstu ds fy, tc fdlh ,sls nLrkost ;k lwpuk dh ekax dh tk;] tks mlds dCts eas gks] rc mls izLrqr djsxhAÀ

v/;k;&6 fofo/k 34&& ¼1½ fdlh lfefr] mlds lHkkifr] milHkkifr] ;k mlds fdlh lnL;] vf/kdkjh ;k lsod ds fo:) mlds }kjk vius vkf/kdkfjd :i esa fd;s x;s ;k fd, tkus ds fy;s vfHkizsr fdlh dk;Z ds laca/k esa rc rd dksbZ okn izLrqr u fd;k tk;xk tc rd ,d fyf[kr uksfVl ds] ftlesa okn&dkj.k gks vkSj oknh dk uke rFkk fuokl&LFkku vkSj izkfFkZr vuqrks"k dk mYys[k gks] rkehy fd;s tkus ds fnukad ls nks ekg u O;rhr gks x;s gksaA

lfefr ds fo?kV okn

¼2½ mi/kkjk ¼1½ ds v/khu uksfVl &

¼1½ ;fn og lfefr ds fy;s gks rks dke ds fdlh Hkh fnu mlds dk;kZYk; esa fn;k tk;xk ;k mlds lHkkifr] milHkkifr vFkok lfpo dks ns fn;k tk;xk] vFkok jftLVªh Mkd }kjk Hkstk tk;xk(

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk mi;qZDr dh /kkjk 24 }kjk izfrLFkkfirA

2- m0iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 9 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 35&36À ¼2½ izR;sd vU; n"kk esa lEc) O;fDr dks fn;k tk;xk ;k jftLVªh Mkd }kjk Hkstk tk;xk(

¼3½ mi/kkjk ¼1½ esa mfYyf[kr dksbZ okn&dkj.k mRiUu gksus ds N% eghus ds i"pkr~ izkjEHk u fd;k tk;xk tc rd og vpy lEifÙk dh izkfIr ;k mlds vkxe dh ?kks"k.kk ds fy;s u gksA

¼4½ mi/kkjk ¼1½ dh fdlh ckr dk ;g vFkZ u yxk;k tk;xk fd og fdlh ,sls okn ij izoÙ̀k gksrh gS] ftleas izkfFkZr vuqrks"k dsoy O;kns"k gks] ftldk mn~ns"; uksfVl fn;s tkus ls ;k okn vFkok dk;Zokgh dk izkjEHk LFkfxr fd;s tkus ls foQy gks tk;xkA ¿35& ifj'kn~ ;k fdlh lfefr }kjk jkT; ljdj dks] ;k fdlh lfefr }kjk ifj'kn~ dks ;k fdlh lfefr }kjk fdlh vU; lfefr dks] ns; dksbZ Hkh /kujkf"k ekyxqtkjh ds cdk;s ds :i esa olwy dh tk ldrh gSAÀ

ekyxqtkjh ds :Ik eas ns;ksa dh olwyh

¿36& ¼1½ e.Mh lfefr dk lfpo ;k jkT; ljdkj ;k ifj'kn~ }kjk bl fufeÙk izkf/kdr̀ dksbZ vf/kdkjh &

izos"k djus ryk"kh ysus

vkSj vfHkxzg.k djus dk

vf/kdkj

¼d½ bl vf/kfu;e ds v/khu eMh lfefr dks vkjksfir fdUgha Hkh dÙkZO;ksa dk ikyu djus ds fy;s fdlh Hkh mfpr le; ij df̀'k mRiknu ds Ø; vkSj foØ; ls lacaf/kr lHkh ys[kk&cfg;ksa] jftLVjksa vkSj vU; nLrkostks dk fujh{k.k dj ldrk gS vkSj fdlh ,sls nqdku] xksnk] dkj[kkuk] ;k vU; LFkku e izos"k dj ldrk gS tgka ij ,slh ys[kkcgh jftLVj ;k vU; nLrkostksa ls ,slh izfrfyfi;ak ;k m}j.k tks vko";d le>s tk;] ;k fyok ldrk gS(

¼[k½ fdlh ys[kk&cgh jftLVj ;k vU; dkj.kksa dks vfHkfyf[kr djrs gq, vfHkxzg.k dj ldrk gS vkSj ,slh ys[k&cgh jftLVj vkSj vU; nLrkots dh rkfydk dks rS;kj dj ldrk gS %

fdUrq izfrcU/k ;g gS fd ,slh rkfydk dh ,d izfr ,slh ys[kk&cgh] jftLVj ;k vU; nLrkost ds izHkkjh O;fDr dks ns tk;xh(

¼x½ fdlh ,sls df̀'k mRiknu dks vf/kx̀ghrk dj ldrk gS] ftlds laca/k esa mls ;g fo"ks'k djus dk dkj.k gks fd bl vf/kfu;e ds v/khu dksbZ vijk/k fd;k x;k gS ;k fd;k tk jgk gS ;k fd;k tkus okyk gS%

¼?k½ fdlh ,slh xkM+h ;k Ik"kq dks vfHkx̀ghrk dj ldrk gS] ftlds laca/k esa mls ;g fo"okl djus dk dkj.k gks fd og ,sls df̀'k mRiknu dks ys tkus ds fy;s iz;ksx es gS ;k iz;ksx esa jgk gS vkSj mls mrus le; rd fu:) dj ldrk gS] tks bl vf/kfu;e ds v/khu fdlh dk;Zokgh ;k vfHk;kstu ds laca/k esa vko";d gks % i zfrcU/k ;g gS fd fdlh ,sls df̀'k mRiknu] xkMh] ;k Ik"kq dks vfHkxzghr djus okyk O;fDr vfHkxg.k dh fjiksVZ rqjUr ml eftLVªsV dks nsxk ftldk bl vf/kfu;e ds v/khu vijk/k ij fopkj.k djus dk {ks=kf/kdkj gks vkSj n.M izfØ;k lafgrk] 1973 dh /kkjk 457] 458 vkSj 459 ds micU/k] ;Fkk"kD;] mi;qZDr vfHkx̀ghr df̀'k mRiknu xkM+h ;k Ik"kq ds lEcU/k esa mlh izdkj ykxw gksaxs ftl izdkj os fdlh iqfyl vf/kdkjh }kjk vfHkx̀ghr lEifÙk ij ykxw gksrs gS %

1- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 16 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 37&37dÀ vxzsrj i zfrcU/k ;g gS fd fdlh ,sls df̀'k mRiknu] xkM+h] ;k Ik"kq dks vfHkx̀ghr djus ds vk/kkj dh lalwpuk ml O;fDr dks ftlds ikl ls og vfHkx̀ghr fd;k x;k gks vkSj ml eftLVªsV dks] ftldk bl vf/kfu;e ds v/khu vijk/kksa ij fopkj.k djus dk {ks=kf/kdkj gksa] vfHkxzg.k fd;s tkus ds pkSchl ?kaVs ds Hkhrj fyf[kr :i esa nh tk;xhA

¼2½ ryk"kh ysus vkSj vfHkxzg.k ls lEcfU/kr n.M izfØ;k lafgrk] 1973 dh /kkjk 100 ds micU/k ;Fkk"kD;] bl /kkjk ds v/khu nh xbZ ryk"kh vkSj vfHkxzg.k ij ykxw gksaxsAÀ

vf/kfu;e la0 2 o'kZ 1974 ¿37&& ¼1½ dksbZ O;fDr] tks /kkjk 9 ;k /kkjk 10 ds ;k mlds v/khu cuk;s x;s fu;eksa ;k mifof/k;ksa ds fdlh micU/k dk mYya?ku djrk gS] fl) nks'k gksus ij &&

"kkfLr ¼d½ izFke vijk/k ds fy, tqekZuk ls] tks ikap gtkj :Ik;s rd gks ldrk gS(

¼[k½ mlh izdkj ds f}rh; vkSj fdlh vuqorhZ vijk/k ds fy, dkjkokl ds n.M ls] tks ,d o'kZ rd gks ldrk gS ;k tqekZuk ls] tks nl gtkj :Ik;s rd gks ldrk gS ;k nksuksa ls vkSj mYya?ku tkjh jgus dh fLFkfr eas vxzŸkj tqekZuk ls] tks nwljh nks'kflf) ;k fdlh vuqorhZ nks'kflf) ds fnukad ds Ik"pkr~ izR;sd ,sls fnu ds fy,] ftleas mYya?ku tkjh jgs] ,d gtkj :Ik;s rd gks ldrk gS] n.Muh; gksxk(

izfrcU/k ;g gS fd ;fn dksbZ fo"ks'k vkSj Ik;kZIr izfrdwy dkj.k] tks U;k;ky; ds fu.kZ; eas mfYyf[kr fd;k tk;xk] u gks rks izFke vijk/k ds fy, tqekZuks nks lkS ipkl :Ik;s ls de vkSj f}rh; ;k vuqorhZ vijk/k ds fy, ikap lkS :Ik;s ls de u gksxkA

¼2½ dksbZ O;fDr] tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ;k mifof/k;ksa ds fdlh micU/kksa dk] /kkjk 9 vkSj 10 vkSj blds v/khu cuk;s x;s fu;eksa vkSj mifof/k;ksa ds micU/kksa dks NksM+dj] mYya?ku djrk gS rks og tqekZuk ls tks nks gtkj :Ik;s rd gks ldrk gS] n.Muh; gksxk vkSj mYya?ku tkjh jgus dh fLFkfr eas izFke ckj fl) nks'k gksus ds fnukad ds Ik"pkr~ izR;sd ,sls fnu ds fy,] ftleas mYya?ku tkjh jgs] nks lkS :Ik;s ds vxzŸkj tqekZuk ls n.Muh; gksxkA

¼3½ tc dHkh dksbZ O;fDr bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k ds fy, nks'k fl) fd;k tk;] rc eftLVªsV fdlh tqekZuk ds vfrfjDr] tks vkjksfir fd;k tk;] bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa vkSj mifof/k;ksa ds v/khu mlds }kjk ns; Qhl dh /kujkf"k ;k vU; dksbZ /kujkf"k ljljh rkSj ij olwy djsxk vkSj e.Mh lfefr dk s Hkqxrku djsxk vkSj Lofoosdkuqlkj vfHk;kstu dk O;; Hkh ljljh rkSj ls olwy dj ldrk gS vkSj e.Mh lfefr dks Hkqxrku dj ldrk gSAÀ

¿37&d&& ¼1½ dksbZ e.Mh lfefr ;k mldh milfefr dk lfefr ds fdlh ladYi }kjk izkIr vf/kdkj ls mldk lHkkifr fdlh O;fDr ls] ftlus dksbZ ,slk vijk/k fd;k gks ;k ftlds lEcU/k eas ,slk vijk/k djus dk ;qfDr;qDr lUnsg gks] tks bl vf/kfu;e ds v/khu n.Muh; gS] mlus izkI; Qhl ;k vU; /kujkf"k ds vfrfjDr] "keu Qhl ds :Ik eas ¿chl gtkjÀ

:Ik;s ls vuf/kd dh /kujkf"k Lohdkj dj ldrk gS vkSj vijk/k dk "keu dj ldrk gSA

vijk/k dk "keu

1- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 17 }kjk izfrLFkkfirA 2- m0 iz0 vf/kfu;e la0 4] 1999 dh /kkjk 5 }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 6 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 38&39dÀ ¼2½ mi/kkjk ¼1½ ds v/khu fdlh vijk/k dk "keu fd;s tkus ij ,sls vijk/k ls lEcfU/kr O;fDr ds fo:) dksbZ dk;Zokgh ugha dh tk;xh u tkjh j[kh tk;sxh vkSj ;fn ml vijk/k ds lEcU/k eas fdlh U;k;ky; eas mlds fo:) dksbZ dk;Zokgh vkSj ;fn ml vijk/k ds lEcU/k eas fdlh U;k;ky; eas mlds fo:) dksbZ dk;Zokgh igys ls gh lafLFkr dh xbZ gks rks mDr "keu ds izHkko ls] og nks'keqDr gks tk;xkAÀ

38&& ¼1½ bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k ij ,sls U;k;ky; }kjk fopkj ugh fd;k tk;xk] tks izFke Js.kh ds eSftLVªsV ds U;k;ky; ls fuEu Js.kh dk gksA vijk/kksa ij fopkj

¼2½ tc rd funs"kd ;k lfpo ;k fdlh ,sls vU; O;fDr }kjk] ftls lfefr us rnFkZ ladYi ikfjr djds izkf/kdr̀ fd;k gks] ifjokn izLrqr u fd;k tk;] rc rd dksbZ U;k;ky; bl vf/kfu;e ds v/khu fdlh Hkh vijk/k dk laKku u djsxkA 39&& ¼1½ e.Mh lfefr] bl vf/kfu;e vkSj rn~/khu cuk;s x;s fu;eksa ls vlaxr u gksrs gq, fuEufyf[kr dh O;oLFkk ds fy;s mifof/k;ksa cuk ldrh gS% & mifof/k;ka

¼1½ vius dk;ksZa dk fofu;eu (

¼2½ /kkjk 17 ds [k.M ¼7½ ds v/khu fu;qDr dh tkus okyh milfefr] ;fn dksbZ gks] dh fu;qfDr mlds vf/kdkj] dÙkZO; vkSj dR̀;(

¼3½ O;kikfj;ksa] vk<+fr;ksa] nykysa] rksydksa vkSj iYysnkjkasa ds dÙkZO;ksa( vkSj ¼4½ dksbZ vU; fo'k;] ftldh O;oLFkk bl vf/kfu;e }kjk ;k blds v/khu mifof/k;kssa }kjk dh tkuh visf{kr gks %

¿izfrcU/k ;g gS fd ml mifof/k ls] ¿ifj"kn~À

}kjk lq>kbZ xbZ izk:i ;k izfreku mifof/k dks vaxhdkj djds cukbZ xbZ gks] fHkUu dksbZ mifof/k rc rd oS/k u gksxh tc rd fd og ¿ifj"kn~À

}kjk vuqeksfnr u dj nh tk;AÀ

¼2½ ;fn mi/kkjk ¼1½ esa fufnZ"V fdlh fo'k; ds laca/k ess] lfefr us dksbZ mifof/k;ka ugh cuk;h gS vFkok ;fn lfefr }kjk cuk;h x;h mifof/k;ka] ¿ifj"kn~À

dh jk; eas i;kZIr ugha gS rks ¿ifj"kn~À

mifof/k;ka cuk ldrh gS] ftlesa ,sls fo'k;kasa dh ml izde rd O;oLFkk gksxh] tks og mfpr le>sA

¿¼3½ bl /kkjk ds v/khu mifof/k;ksa cukus dh "kfDRk dk iz;ksx jkT; ljdkj }kjk bl fufeÙk tkjh fd;s x;s fdUgha lkekU; ;k fo"ks'k funs"kksa ds v/khu jgrs gq, fd;k tk;xkAÀ

¿39&d&& izR;sd Fkksd O;kikjh ;k vk<+fr;k izR;sd o'kZ rhl vizSy ds iwoZ e.Mh lfefr dh iwoZorhZ o'kZ ds nkSjku mlds }kjk ;k mlds ek/;e ls fd;s x;s fufnZ'V df̀'k mRiknu ds Ø; vkSj foØ; dk fooj.k ,sls izi= esa vkSj ,slh jhfr ls vkSj ,slh vU; fof"kf'V;ka miof.kZr djrs gq,] tSlh fd mifof/k;ksa eas fufnZ'V dh tk;sa] izLrqr djsxkA Li'Vhdj.k&& bl /kkjk ds iz;kstu ds fy, ^^iwoZorhZ o'kZ** dk rkRi;Z ,sls foÙkh; o'kZ ls gS] tks ml o'kZ ds Bhd iwoZorhZ gks] ftlesa ,slk fooj.k izLrqr fd;k tkuk visf{kr gksAÀ

Ø; vkSj foØ; dk fooj.k izLrqr djuk 1- mÙkj izns"k vf/kfu;e la[;k 10] 1970 dh /kkjk 10 }kjk izfrLFkkfir vkSj lnSo ls izfrLFkkfir le>h tk;A

2- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 10 ¼,d½ ¼d½ }kjk vUr%LFkkfirA

3- m0 iz0 vf/kfu;e la0 6] 1977 dh /kkjk 19 }kjk vUr%LFkkfirA 4- m0 iz0 vf/kfu;e la0 19] 1979 dh /kkjk 5 }kjk c<+k;k x;kA 5- m0iz0 vf/kfu;e la0 4 o'kZ 1999 dh /kkjk 7 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 40À 40&& ¿¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy,] fu;e cuk ldrh gSAÀ

fu;e ¼2½ fo"ks'k :i ls vkSj iwoksZDr vf/kdkjksa dh O;kidrk ij foijhr izHkko Mkys fcuk] fu;eksa esa fuEufyf[kr lHkh ;k fdUgha fo'k;kas dh O;oLFkk dh tk ldrh gS & ¼1½ lfefr ds lnL;ksa ds fuokZpu dk lapkyu vkSj mlls lEc) ekeys] ftuds vUrxZr ernkrkvkasa dh lwph rS;kj djuk vkSj mldk iqujh{k.k vkSj lfefr ds la?kVu ls lEc) vU; fo'k; Hkh gS(

¼2½ fdlh lfefr ds lHkkifr] milHkkifr ;k vU; lnL;ksa ds in dh fjDr dh iwfrZ(

¼3½ lfefr ds lHkkifr] milHkkifr dk fuokZpu (

¼4½ lfefr dh cSBdksa ls lEc) izfØ;k] ftlds vUrxZr x.kiwfrZ Hkh gS( ¼5½ ;k=k&HkÙkk rFkk vU; HkÙks] tks fdlh lfefr ds lnL;ksa dks fn;s tk;sa( ¼6½ lfefr rFkk mlds lHkkifr] lnL;] vf/kdkfj;ksa vkSj lsodksa ds dR̀;ks a] vf/kdkjksa vkSj dÙkZO;ksa ls lEc) ekeys(

¼7½ ykblsal "kqYd vkSj e.Mh&"kqYd] tks lfefr }kjk yxk;s rFkk olwy fd;s tk ldrs gS vkSj mudh olwyh dh jhfr (

¼8½ bl vf/kfu;e ds v/khu ykblsalksa ds tkjh fd;s tkus vkSj muds uohdj.k dh "krsZa (

¼9½ bl vf/kfu;e ds v/khu erHksnksa vkSj fooknkas dks fuiVkus ds lEcU/k esa vuqlj.k dh tkus okyh izfØ;k (

¼10½ jhfr] ftlds vuqlkj bl vf/kfu;e ds v/khu lfefr }kjk fn;s fd;s tkus okys fuekZ.k&dk;Z ds fy, uD"ks vkSj izkDdyu rS;kj fd;s tk;saxs rFkk Lohdf̀r ;k vuqeksnu ds fy;s izLrqr fd;s tk;saxs(

¼11½ lfefr }kjk j[ks tkus okys jftLVj rFkk iqfLrdk,a(

¼12½ izi=] ftlesa lfefr ds ys[ks j[ks tk;saxs] jhfr ftlds vuqlkj mudh ys[kk&ijh{kk dh tk;xh] vkSj og le; vFkok os le; tc os izdkf"kr fd;s tk;saxs( ¼13½ fdlh lfefr }kjk izLrqr fd;s tkus okys izfrosnuksa vkSj foojf.k;ksa ds izi= rFkk muesa mfYyf[kr fd;s tkus okys C;ksjs(

¼14½ lfefr dh vf/k"ks'k fuf/k;ksa ds fofu;kstu vkSj mudk fuLrkj.k djus dh jhfr(

¿¼14&d½ mÙkj izns"k jkT; e.Mh fodkl fuf/k eas tek djus] mlls fudkyus vkSj mlds vuqj{k.k vkSj mi;ksx dh jhfr(À

¼15½ e.Mh&{ks= esa iz;ksx fd;s tkus okys ckV rFkk eki vkSj rkSyus rFkk ekius ds ;a=ksa dk fujh{k.k djus ls lEc) fo'k;(

¼16½ O;kikfjd ifjO;;] tks iz/kku e.Mh&LFkykasa ;k mi&e.Mh&LFkyksa esa fufnZ'V df̀"k&mRiknu ds fdlh lkSns esa fdlh O;fDr izkIr fd;s tk ldsxsa( ¼17½ fufnZ'V&d̀f"k&mRiknu dk oxhZdj.k vkSj eku&LFkkiu( 1- m0 iz0 vf/kfu;e la0 20 o'kZ 1984 dh /kkjk 4 }kjk izfrLFkkfirA 2- m0 iz0 vf/kfu;e la0 10 o'kZ 1991 dh /kkjk 11 }kjk izfrLFkkfirA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿/kkjk 40À ¼18½ O;kikfj;ksa] }kjk fufnZ'V df̀"k&mRiknu dh ewY;&lwph j[kuk( ¼19½ jhfr] ftlds vuqlkj e.Mh&{ks= esa fufnZ'V d̀f"k&mRiknu dh fcdzh ;k mldk uhyke fd;k tk;xk vkSj cksfy;ka yxk;h tk;saxh rFkk mUgsa Lohdkj fd;k tk;xk(

¼20½ "krsZa] ftuds v/khu lfefr fdlh lEifÙk dks iV~Vs ij ns ldrh gS] csp ldrh gS ;k vU; :i ls mldk gLrkUrj.k dj ldrh gS(

¼21½ lfefr dh vksj ls lafonk djus ds fy;s izkf/kdkj vkSj mls djus dh jhfr(

¼22½ lfefr ds vf/kdkfj;ksa vkSj lsodksa ds fu;kstu dh "krZsZ vkSj ,sls vf/kdkfj;ksa rFkk lsodksa ds vuq"kklu] fu;a=.k] n.M] inP;qfr] lsokUeqfDr] rFkk gVk;s tkus ls lEc) fo'k;(

¼23½ bl vf/kfu;e ds v/khu vihy lquus vkSj mudk fuLrkj.k djus dh izfØ;k(

¼24½ nykyksa] vk<+fr;ksa ;k O;kikfj;ksa }kjk d'̀kdksa dks nh tkus okyh vfxze jkf"k;ksa dk] ;fn dksbZ gks] fofu;eu(

¼25½ fookpu vkSj vihyksa dk "kqYd (

¼26½ O;kikfj;ksa] vk<+fr;ksa] nykyksa vkSj rksydkasa }kjk ys[kk&iqfLrdkvksa dk j[kk tkuk] mudk izLrqr fd;k tkuk rFkk fujh{k.k (

¼27½ uewuk cukus] foØ;] Ø;] rqykbZ vkSj lkSnksa dks vfHkfyf[kr djus ds le;] LFkku rFkk jhfr vkSj Hkqxrku djus dk <+ax (

¼28½ e.Mh&{ks= esa yk;s x;s fdlh fufnZ'V df̀'k&mRiknu dk laxzg djus ds fy, LFkku dh O;oLFkk (

¼29½ okf"kZd ctV rS;kj djus vkSj vuqeksnu ds fy;s mls izLrqr djus dh izfØ;k(

¼30½ lfefr;kasa ds dR̀; lEiknu dk fujh{k.k djus ls lEc) fo'k; ( ¼31½ nykyksa dk fufnZ'V d̀f"k&mRiknu ds lEcU/k esa Øsrk vkSj foØsrk nksuksa dh vksj ls fdlh lkSns esa dke djus dk fu"ks/k djuk( ¿* * *À

¿¼31&d½ /kkjk 13 dh mi/kkjk ¼2½ ds v/khu lfefr;ksa ds lnL;ksa ds fuokZpu ls lEc) fo'k;(

¼31&[k½ /kkjk 23&d ds v/khu dsUnzh; lsok dk la?kVu( ¼31&x½ /kkjk 25 ds v/khu vf/kdkj ds laca/k esa izfØ;k(À

¼32½ dksbZ vU; fo'k;] tks fu;r fd;k tkuk gks ;k fu;r fd;k tk ldrk gksA

¼3½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e] cuk;s tkus ds i"pkr~ ;Fkk"kD; "kh?kz] jkT; fo/kku e.My ds izR;sd lnu ds le{k] tc mldk l= gks jgk gks mlds ,d l= ;k ,dkf/kd vkuqdfed l=ksa esa dqy pkSng fnu dh vof/k i;ZUr j[ks tk;saxs] vkSj tc rd dksbZ okn dk fnukad fu/kkZfjr u fd;k tk; xtV esa izdk"ku ds fnukad ls ,sls ifj"dkjksa ;k la"kks/kuksa ds v/khu jgrs gq, izHkkoh gksaxs] tks fo/kku e.My ds nksuksa lnu djus ds fy;s lger gksa fdUrq bl izdkj dk dksbZ ,slk ifj"dkj ;k la"kks/ku fu;eksa ds v/khu igys dh x;h fdlh dk;Zokgh dh oS/krk ij izfrdwy izHkko u MkysxkA

1- m0iz0 vf/kfu;e la[;k 30] 1974 }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 27 }kjk yksi fd;k x;kA

2- mi;qZDr }kjk iqu% vf/kfu;fer jk'Vªifr vf/kfu;e la0 13] 1973 dh /kkjk 27 }kjk vUr%LFkkfir fd;k x;kA

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿vuqlwphÀ

¿vuqlwph ¼/kkjk 2 ¼d½ vkSj 4 & d½ d&d̀f"k &&

1&& vUu &

1 & xsgwa 2 & tkS 3 & /kku 4& pkoy

5 & Tokj 6 & cktjk 7 & eDdk 8 & cs>j 9 & eaMok 10 & tbZ 11& dkdqu 12 & dksnksa 13& dqVdh 14 & lkoka 2&f} &nyh; mRikn & 1 & puk 2 & eVj

3 & vjgj 4 & mjn

5 &eaxw 6 & elwj

7 &yksfc;k ¼cht½ 8 & lks;kchu 9 & [kslkjh 10& lubZ ¼cht½ 11 & <+Sapk ¼chp½ 12 & Xokj 13 & eksB 14 & dqyFkh 3 & frygu &

1& lHkh izdkj dh ljlksa rFkk ykgh] ¼ftlesa jkbZ] nqok] rkjkehjk vkSj rksfj;k lfEefyr gSA½ 2& lsgqaok ¼cht½

3& vylh 4 & v.Mh

5& eawxQyh 6 & fry

7 & egqvk dk xqByh 8 & xqYyw

9 & fcukSyk 10& cjZ vFkok dqlqe ¼cht½ 4 & js"ks &

1 & twV 2 & lubZ dk js"kk

4 & :bZ ¼vksVh gqbZ vkSj fcuk vksVh½ 4 & iVlu 5 & <+Spk 6 & jkeckal

7 & esLVk

5 & Lok;d &

1 & rEckdw

6 & elkys

1 & /kfu;ka 2 & idh fepZ

3 & esaFkh ¼cht½ 4 & lksaB

5 & lkSaQ 6 & gYnh

7 & [kVkbZ] vepwj 8 & thjk

7 & ?kkl rFkk pkjk

1 &lHkh izdkj dh ?kkl rFkk pkjk ¼gjk rFkk lw[kk gqvk½

2& Hkwlk

1- mÙkj izns"k vf/kfu;e la[;k 10] 1970 dh /kkjk 11 }kjk c<+k;h x;h vkSj lnSo ls c<+kbZ xbZ le>h tk;A

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿ vuqlwphÀ 8 & fofo/k

1 & pkSykbZ ¼cht½ 2& iksLrk

3 & jkenkuk 4& v[kjksV

5 & cku 6 & fuedkSyh

7 & lsysjh dk cht 8 & vfEcz cht

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11 &cjlhe ¼cht½ 12 &Y;wluZ ¼cht½

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15 &esLVk cht

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13& cSaxu 14 & fVUMk

15 &ykSdh 16 & gjh eVj

17 &"kyte 18 & ijoy

19 &lse 20 & lkx ¼lc izdkj ds½

21 &iku 22& pqdUnj

23 &jrkyw 24 & ftehdUn

25 &lykn 26 &lks;k

27 &dVgy ¼dPpk½ 28 & ddM+h &[khjk

29 &fpfp.Mk 30 & djsyk

31 &rjksbZ 32& isBk

33 &fHkUMh 34 &dn~nw

35 &Xokj 36 & beyh

37 & c.Mk 38 &fla?kkM+k

39 & yksfc;k ¼gjh½

2 & Qy

1 & uhacw 2& ukjaxh

3 & eqlEch 4& ekYVk

5& xzsi QwV 6 & dsyk

7 & vukj 8 & LVªkosjh

9 & [kjcwt 10 &rjcwt

11 &QwV 12 &iihrk

13 &Qkylk 14& iksLrk

15 &lsc 16 &ve:n

17 &csj 18 &vkaoyk

19 & yhph 20 &fpdw

21 &vkMw 22 &yksdkV

23 &csy 24 &vu=kl

25 &vke 26 &vkyw&cq[kkjk

27 &vathj 28 &dVgy ¼idk½

29 &dej[k 30 &djksank

31 &[ktwj 32 &f[kjuh

¿mÙkj izns"k df̀"k mRiknu e.Mh vf/kfu;e] 1964À ¿vuqlwphÀ 33 & [kqckuk 34 & tkequ

35 & uk"kirh o uk[k 36 & "kjhQ

37 & "kgrwr 38 & pdksrjk

x &nzk{kk& df̀"k&

1 &vaxwj

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p& eRL; lao/kZu &

1 & eNyh

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1 & dqDdqV 2 & v.Mk

3 & i"kqq 4& HksM+

5 & cdjh 6 & eD[ku

7 & ?kh 8 & [kks;k

9& iuhj 10& nw/k

11 &peM+k vkSj [kky 12 &gM~Mh

13& xks"r 14 &lqvj dk cky

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THE UTTAR PRADESH KRISHI UTPADAN MANDI ADHINIYAM, 1964¹

[U.P. ACT No. XXV OF 1964]

Amended by- U. P. Act no. 10 of 1970 President's Act no. 13 of 1973 (as re-enacted with modifications by U.P. Act no. 30, 1974). [Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 7, 1964 and by the Uttar-Pradesh Legislative council on September 8, 1964.

Received, the assent of the President on October 28, 1964, under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette, Extraordinary, dated November 10, 1964.]

ACT

to provide for the regulation of sale and purchase of agricultural produce and for the establishment, superintendence and control of markets therefor in Uttar Pradesh. It is hereby enacted in the Fifteenth Year of the Republic of India as follows:-

CHAPTER I

Preliminary

Short title and extent

1. (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964.

(2) It extends to the whole of Uttar Pradesh. Definitions

2. In this Act, unless there is anything repugnant in the subject or context :

[(a) "agricultural produce" means such items of produce of agriculture, horticulture, viticulture, apiculture, sericulture, pisciculture, animal husbandry or forest as are specified in the Schedule, and includes admixture of two or more of such items, and also includes any such item in processed form, and further includes gur, rab, shakkar, khandsari and jaggery ;]²

[⁴(a-l) "Board" means the State Agricultural Produce Markets Board constituted under section 26-A ;]³

(b) "broker" or "Dalal" means a person who, in the ordinary course of business, negotiates or arranges contracts for the purchase or sale of agricultural produce, on behalf of his principal on payment of commission or remuneration, whether in cash or kind, but does not include the servant of such principal whether engaged in negotiating or arranging such contracts;

(d) "Central Warehousing Corporation" means the Central Warehousing Corporation established or deemed to be established under the Warehousing Corporations Act, 1962 ;

1. For Statement of Objects and Reasons, see Uttar Pradesh Gazette, Extraordinary, dated December 10, 1983.

2. Subs. and be deemed always to have been subs, by Section 2 of U.P. Act no. 10, 1970.

3 . Ins. by section 2(i) of President Act No. 13 of 1973 as re-enacted by U.P. Act no. 3 0 of 1974.

4. Renumbered by item 2(b) of the Schedule of U.P. Act No. 30 of 1974.

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

[(d-1)³"Collector", in relation to a Committee for a Market area means the Collector of the District where the Principal Market Yard of that Market Area 'is situated, and includes such other officer as may be authorized by him in that behalf;]¹

(e) "commission agent" or "Aarhatiya" means a person who, in the ordinary course of business, makes or offers to make, a purchase or sale of agricultural produce, on behalf of the owner or seller or purchaser of agricultural produce, for Arhat or commission ;

[(ee) 'wholesale transaction' in relation to any specified agricultural produce means sale and purchase of that produce exceeding such quantity as a market committee may specify in its bye-laws to be the limit of retail sale;]⁶

(f) "Committee" means a Committee constituted under this Act;

(g) "Co-operative Marketing Society" means a co-operative society of producers [registered or deemed to be registered under the Uttar Pradesh Co- operative Societies Act, 1965]⁴, which has, as its principal object, the promotion of sale or purchase of agricultural produce;

[(h) "Director" means an officer appointed by the State Government as Director of Mandis and includes any other officer authorized by the Director to perform all or any of his functions under this Act ;]²

[(h-1) Director of Elections means an officer appointed by the State Government in this behalf by general or special order, and includes any other officers authorized by the Director of Elections to perform all or any of his functions under this Act;]⁵

(i) "licensee" means a person who is granted a licence under this Act; [(j) "Local Body" means a Nagar Nigam, Nagar Palika Parishad, Nagar Panchayat or Gram Panchayat constituted or established under any Act for the time being in force in Uttarakhand ;]⁷

(k) "Market Area" means an 'area notified as such under Section 6 or as modified under section 8 ;

(l) "member" means a member of the Committee; [(l-1) "Other Backward Classes of Citizens" means other backward classes of citizens specified in Scheduled-1 of the Uttarakhand [The Uttar Pradesh Public Service (Scheduled Castes, Scheduled Tribes and Other Backward Classes Reservation) Act, 1994, Adaptation and Modification Order, 2001;]⁸

1. Ins. by section 2(ii) of President Act No. XII of 1973 as re-enacted by U.P. Act No. 30, 1974.

2. Subs. by section 2 (iii) ibid.

3. Renumbered by items of 2(b) of the Schedule of U.P. Act No. 30, 1974.

4. Subs. by section 2 (a) of U.P. Act No. 6 of 1977.

5. Ins. by section 2 (b) ibid.

6. Subs. by section 2 (ii) U.P. Act No. 19 of 1979.

7. Ins. by section 2 (a) of U.P. Act No. 6 of 2004.

8. Ins. by section 2 (b) ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 2]

(m) "Palledar" means a labourer engaged for "Dara- making", loading, unloading, filling, emptying or carrying any agricultural produce;

(n) "prescribed" means prescribed by rules made under this Act ;

(o) "Principal Market Yard" means the portion of a Market Area, declared as such under section 7 ;

(p) "producer" means a person who, whether by himself or through hired labour, produces, rears or catches, any a agricultural produce, not being a producer who also 'works a trader, broker or Dalal, commission agent or Aarhatiya or who is otherwise ordinarily engaged in the business of storage of agricultural produce :

Provided that if a question arises as to whether any person is a producer or not for the imposes of ,this Act, the decision of the Director, made after e n enquiry conducted in such manner as may be prescribed shall be final.

(q) "purchase" includes barter or receipt of goods by way of pledge or as security for the amount advanced ;

[(q-1)¹"Regulations" means regulations made by the Board in accordance with the provisions of section 26- x;]²

[(q-2) "retail sale" in relation to any specified agricultural produce means sail of that produce, not exceeding such quantity, as a market committee may specify in its bye laws to be the limit of retail sale;]³

(r) 'Sale' includes barter or deposit of goods by way of pledge or as security for the amount received as advance;

(s) "Secretary" means the person appointed as such under section 23;

(t) "Specified agricultural produce" means a agricultural produce specified in the notification under section 6 or as modified under section 8;

(u) "State Government" means the Government of Uttar Pradesh; Act no. 58

of 1962

(v) "State Warehousing corporation" means the State warehousing corporation for Uttar Pradesh established or deemed to be established under the Warehousing Corporations Act, 1962;

(w) "Sub-Market Yard" means a portion of a market Area, declared as such under section 7;

[(x) "trade-charge" means any charge, by whatever name called, which is releases or may be realized by, or may be payable to, a trader in respect of any transaction of sale or purchase of any specified agricultural produce under or purporting to be under any custom or usage of trade, or otherwise.

1. Renumbered by items of 2(b) of the Schedule of U.P. Act No. 30, 1974.

2. Ins. by section 2 (iv) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.

3. Ins. by section 2 (i) of Act No. 19 of 1979. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

2 ]

Explanation- Every deduction other than a deduction made on account of, deviation from sample when the purchase is made by sample or on account of deviation from standard when the purchase is made by reference to a known standard or on account of difference between actual and the standard weight or measure shall be deemed as a trade charge.]⁵

(y) 'trader' means a person who in the ordinary course of business in engaged in buying or selling agricultural produce as a principal or as a duly authorized agent of one or more principals and includes a person, engaged in processing of agricultural produce;

[(aa) 'village' shall have the same meaning as in the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950;]³

(bb) 'weigh man" means a person who, in the ordinary course of business, is engaged in weighing of agricultural produce in connection with a transaction of sale or purchase thereof;

U.P. Act No.

5 of 1959

(cc) "weighing or measuring instrument" means a weighing instrument or a measuring instrument as defined in the Uttar Pradesh Weights' and Measures (Enforcement) Act, 1959 ;

(dd) "weight or measure" means commercial weight or measure or a standard weight or measure, as defined in the U. P. Weights and Measures (Enforcement) Act, 1959.

3. [***]¹ Repugnancy with other law

4. (1) Subject to the provisions of sub-section (2), the provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained in any other law, custom, usage or agreement.

(2 ) The provisions of section 3 of the essential Commodities Act, 1955, and the orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in this Act or in any rule, by-law or order made thereunder. [Power to

amend

schedule

4 -A The State Government may by notification in the Gazette, add to, amend or omit any of the items of agricultural produce, specified in the Schedule, and thereupon the Schedule shall stand amended accordingly.]²

CHAPTER II

Market Area and Market Yards

Declaration of intention to regulate and control sale and purchase of agricultural produce in any area

5. (1) Where the State Government is of opinion that it is necessary or expedient in the public interest to regulate the sale and purchase of any agricultural produce in any area, [***]⁴, and for that purpose to declare that area as a Market Area, it may, by notification in the Gazette, and in such other manner as may be prescribed, declare its intention so to do, and invite objections against the proposed declaration.

1. Omit. by section 3 of President Act no. 13 of 1973, as re-enacted by U.P. Act No. 30, 1974.

2 . Ins by section 3 of U.P. Act No. 10 of 1970.

3 . Subs. by section 2 (c) of U.P. Act No. 6 of 1977

4. Omitted by section 3 ibid.

5. Subs. by section 3 of U.P. Act No. 7 of 1978. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 6-8]

(2) Any objection under sub-section (1) may be preferred within such period as may be prescribed and shall be addressed to the Director, who shall forward the same, with his comments thereon, to the State Government. Declaration of

Market Area

6. On the expiry of the period referred to in section 5, the State Government shall consider the objections received within the said period and may thereupon declare, by notification in the Gazette, and in such other manner as may be prescribed, that the whole or any specified portion of the area mentioned in the notification under section 5 shall be the Market Area in respect of such agricultural produce, and with effect from such date as may be specified in the declaration.

7. [(1) As soon as may be after the publication of the, notification under section 6, the, State Government may by notification in the Gazette, declare such portion of the market area as may be specified as the principal market yard and such other portions as may be specified as sub-market yard;]¹

[Provided that the whole of the Principal Market. Yard shall be located within the limits of one district only.]²

[(2) The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification -

(a) include any area in or exclude any area from the area of a principal market yard or sub-market yard or abolish the existing Principal Market Yard or Sub-Market Yards and declare a new Principal Market Yard or Sub-Market Yards;

(b) declare that the whole-sale transactions of all or any of the specified agricultural produce in respect of a market area shall be carried on only at a specified place or places within its principal market yard or sub-market yards.]³

Alteration of

Market Area

and

modification

of the list of

agricultural

produce

8. (1) The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification in the gazette and in such other manner as may be prescribed and with effect from the date specified in the notification ---

(a) include any agricultural produce in, or exclude any agricultural produce from, the list of agricultural produce specified in the notification under section 6;

(b) include any area in, or exclude any' area from, the Market Area specified in the notification under section 6 ;

(d) amalgamate two or more Market Areas specified in the notification under section 6 into one Market Area; or

(e) declare that a Market Area specified in the notification under section 6 shall cease to be such area :

1 . Subs. by section 4 U.P. Act No. 1 0 of 1 970 2. Ins by section 4 of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974. 3. Subs. by section 3 of U.P. Act No. 19 of 1979. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 9] Provided that before action under this sub-section is taken the State Government shall invite and consider, in the prescribed manner, objections, if any, against the proposed action. (2) When during the term of a market committee the limits of the Market Area for which it is established are altered under, clause (b), clause (c) or clause (d) of sub-section (1), the following consequences shall, with effect from the date specified in the notification, follow :- . (a) the Market Committee shall stand dissolved and its members shall vacate their offices as such members ; (b) a new Market Committee shall be constituted for the modified or newly created Market Area. according to the provisions of section 14 ; [(c) all property and assets, all rights, liabilities and obligations of the dissolved Market Committee in respect of civil or criminal proceedings, contracts, agreements or any other matter or thing arising in relation to any part of the Market Area of a dissolved Market Committee shall be vested in and stand transferred to the new Market Committee having jurisdiction over that part.]¹ (3) Where a Market Area ceases to be such area under clause (e) of sub- section (1), the following consequences shall, with effect from the date specified in the notification, follow :- (a) the Market Committee shall stand dissolved and its members shall vacate their offices as such members ; . (b) the Principal Market Yard and Sub-Market Yards, if any, established therein shall cease to be such ; (c) the unspent balances of the Market Committee Fund and other assets and liabilities of the Market Committee shall vest in 'the State Government : Provided that the liability of the State Government shall not extend beyond the assets so vested. Effects of declaration of Market Area 9. (1) As from the date of declaration of an -area as Market Area no Local Body or other person shall , within the Market Area set up, establish or continue, or allow to be set up, established or continued, any place for the sale, purchase, storage, weighment or processing of the specified agricultural produce, except under and in accordance with the conditions of a licence granted by the Committee concerned, anything to the contrary contained in any other law, custom, usage or agreement notwithstanding: Provided that, the provisions of this sub-section shall not apply to a producer in respect of agricultural produce, produced, cared, caught, or processed reared, caught or processed by him or to any person who purchases or stores any agricultural produce for his domestic consumption. (2) No person shall, in a Principal Market Yard or any Sub- Market Yard, carryon business or work as a trader, broker, commission agent, warehouseman, weighman, palledar or in such other capacity as may be prescribed, in respect of

any specified agricultural produce except under and in accordance with the conditions of a licence obtained therefore from the Committee concerned.

1. Ins. by section 4 of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 10-13] [(3) The provisions of sub-sections (1) and (2) shall not apply in relation to any specified agricultural produce pledged or hypothecated in favour of a bank as security for any amount advanced by such bank.

Explanation— For the purposes of this sub-section, the word "bank" shall have the meaning assigned to it in the Uttar Pradesh Regulation of Money Lending Act, 1976.]⁴

No trade

charges

permissible

except as pres-

cribed by rules

or bye-laws

10. (1) As from the date to be notified by the State Government in the Gazette, [***]¹no person shall, in a Principal Market Yard or Sub-Market Yard, levy, charge or realize, any trade charges other than those prescribed by rules or bye- laws made under this Act, in respect of any transaction of sale or purchase of the specified agricultural produce and no Court shall, in any suit or proceeding arising out of any such transaction, allow in any claim or counter claim, any trade charges not so prescribed.

(2) All trade charges shall be payable by the purchaser. Application of

certain provi-

sions relating

to Market

Yards to the

remaining part

of Market Area

11. The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification in the Gazette and in such other manner as may be prescribed, declare that the provisions of sub-section (2) of section 9 and the provisions of section 10 shall also apply to the whole or any part of the Market Area outside the Principal Market Yard and Sub-Market Yards as may be specified in the notification and thereupon the said provisions shall, With effect from the date specified in the notification apply accordingly, and the remaining provisions of this Act relating to a Principal Market Yard or Sub - Market Yards shall also, with effect from the same date, mutatis mutandis, apply to the area so specified.

CHAPTER III

Market Committee

Establishment and incorpo- ration of Committee

12. (1) For every Market Area there shall be a Committee to be called the Mandi Samiti of that Market Area, which shall be a body corporate having perpetual succession and an official seal and, subject to such restrictions or qualifications, if any, as may be imposed by this or any other enactment, may sue or be sued in its corporate name and acquire, hold and dispose of property and enter into contracts :

Provided that the Committee shall not transfer any movable property except in accordance with a resolution duly passed at any of its meetings by a majority of not less than three-fourths of the total number of its members and with the previous approval in writing of [the Board].²

Act no. 1,

1894

(2) The Committee shall be deemed to be a local authority for the purposes of Land Acquisition Act, 1894 [and any other law for the time being in force.]³

1. Omit by section 5 of U. P. Act No. 10 of 1970

2. Ins. by section 4 of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.

3. Ins. by section 6(ii) ibid.

4. Subs. by section 4 of U.P. Act No. 7 of 1978. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

13]

Constitution of the

Committee

1 3. [(1 ) A committee, other than the first Committee constituted under section 1 4, shall consist of the following members possessing such qualifications as may be prescribed- (i) one representative of each of the local bodies, other than the [Zilla Panchayat, Kshettra Panchayat and Gram Panchayat]¹, exercising jurisdiction over the Principal Market Yard or sub-Market Yard, or part of either; (ii) one representative of the Co-operative Marketing Societies holding licence for transacting business in the Market Area ; (iii) one nominee of the Food Corporation of India if his holding a licence for transacting business in the Market Area ; (iv) one nominee of the Central Warehousing Corporation if it runs a warehouse in the Market Area ; (v) one nominee of the State Warehousing Corporation if it rum a warehouse in the Market Area; (vi) one representative of commission agents carrying on business in the Market Area and holding licence therefor under this Act; (vii) following number of representatives of trader carrying business in the Market Area and holding licence therefor under this Act ; (a) one if the Market Area covers not more than 20 Nyaya Panchayats; (b) two, if the Market Area cover a more than 20 Nyaya Panchayats ; (viii) following number of producers of the Market Area :- (a) if the Market Area covers not more than 20 Gram Panchayats, five, out of which— (one) One from Scheduled Castes or Scheduled Tribes; (two) One from Other Backward Classes of the Citizens; and (Three) One woman who does not belong to the Scheduled Caste, Scheduled Tribes and Other Backward Classes of Citizens. (b) if the Market Area covers more than 20 but not more than 30 Gram Panchayats, seven, out of which— (one) One from Scheduled Castes or Scheduled Tribes; (two) One from Other Backward Classes of the Citizens; (Three) One woman who does not belong to the Scheduled Caste, Scheduled Tribes and Other Backward Classes of Citizens; and (four) One woman who belongs to Scheduled Caste or Scheduled

Tribe.

1. Substituted by section 3 of U.P. Act No. 06 of 2004. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 13]

(one) One Scheduled Castes or Scheduled Tribes; (two) One from Other Backward Classes of the Citizens; (Three) Two woman who does not belong to the Scheduled Caste, Scheduled Tribes and Other Backward Classes of Citizens; and (four) One woman who belongs to Scheduled Caste or Scheduled Tribe.

(d) if the Market Area covers more than 40 Gram Panchayats, eleven, out of which—

(one) Two Scheduled Castes or Scheduled Tribes; (two) One from Other Backward Classes of the Citizens; (three) Two woman who does not belong to the Scheduled Caste, Scheduled Tribes and Other Backward Classes of Citizens; (four) One woman who belongs to Scheduled Caste or Scheduled Tribe; and

(five) One woman from Backward Classes of the Citizens.]¹ to be elected by-

(w) Pradhans of the [Gram Panchayat]¹giving jurisdiction over any part of the Market Area;

(x) such members of the House of the People and of the State Legislative Assembly as are elected from a constituency comprising the market area or part thereof ;

(y) the members of the [Zila Panchayat]¹exercising jurisdiction over the market area or part thereof;

(z) such members of the Rajya Sabha [***]²and Adhyakshas of [Zila Panchayat]¹and such Pramukhs of the Kshettra Panchayat]¹as are residents of a place Within the market Area;

Explanation— The place of residence shall be deemed to be the same as mentioned in the notification of their election as such member, Adhyaksha or Pramukh, as the case may be :

Provided that in cases referred to in clause (x) or clause (y) where the constituency comprises, or as the case may be, the [Zila Panchayat]¹exercise jurisdiction over more than one market areas, the right of vote shall be exercised in relation to such market area as is indicated by such member within such time and in such manner as may be prescribed ; [Provided further that reservation for Scheduled Castes and Scheduled

Tribes seats under this clause shall not be applicable after the expiration of the specified in Article 334 of 'the Constitution of India';]¹

1 . Substituted by section 3 of Uttarakhand Act No. 06 of 2004. 2. Omitted by section 4 ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

1 3] (ix) two Government officials nominated by the State Government of whom one shall be a representative of the Agriculture Marketing Department and the other of the Food and Civil Supplies Department. (2) (i) The qualifications of persons eligible for election under clauses (i), (ii), (vi), (vii) and (viii) of sub-section (1) and the manner of their election and the delimitation of the constituencies therefor, shall be such as may be prescribed; (ii) The Director of Elections shall have general superintendence and control over the elections under this Act. (3) The nomination of the members under clauses (iii), (iv) , (v) and (ix) of sub-section (1) shall be made in such manner and within such period as may be prescribed, (4) The name of every member elected or nominated under sub-section (1) shall be registered with the Director within twenty- one days of the election or nomination, as the clause may be. (5) A member elected under clauses (i), (ii), (vi), (vii) or (viii) of sub-section (1) shall cease to be member on his ceasing to be eligible for election as such : Provided that a member elected under clause (iii) or clause (vi) or clause (vii) of sub-section (1) shall not cease to be a member for the reason merely of his ceasing to hold a licence, if he has moved an application for renewal of the licence within the time prescribed therefor and the same has not been rejected. (6) The Director shall, as soon as may be, publish by notification in the Gazette, the names and addresses of the persons elected, or nominated and also notify the date on which the Committee has been duly Constituted which shall not be earlier than the date on which the names of at least three-fourths of its members have been so published. (7) The Committee constituted under sub-section (6) shall elect its Chairman and Vice-Chairman from amongst its [elected members]¹in the manner prescribed. (8) The term of office of the members of the Committee shall commence from the respective dates of publication of their names under sub-section (6) and shall, save as otherwise provided, expire on the expiration of a period of five years from the date of the constitution of the Committee notified under sub-section (6) : Provided that the State Government, where it considers necessary or expedient so to do, in public interest flay, by notification, extend the term of the Committee for a total period of two years but at a time the period of extension shall not exceed one year. (9) The term of office of the Chairman or the Vice-Chairman shall commence from the date of his having taken oath administered by the Collector or his nominee and shall, save as otherwise provided for in this Act, expire with the term

of their membership of the Committee.

(10) No proceeding, or act done by or on behalf of the Committee shall be questioned on the ground of want of any qualifications, or defect in the election or nomination of any person as Chairman, Vice-Chairman or Member of the Committee, or on the ground of any vacancy, or any other defect in the constitution of the Committee.

1. Subs by section 2 of Uttarakhand Act No. 06 of 2004. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 13A-14]

(11) Notwithstanding anything contained in sub-section (1) or sub-section (2), where a member is not duly elected within the prescribed period, the State Government may appoint any suitable person falling in that class as member of the committee.]²

[(12) Notwithstanding anything contained in the above provisions of this section, the State Government may appoint, by notification the Collector of concerning district by name or by office "as Administrator" with prospective or retrospective effect, as it may think fit, for a period of six months for one time and not exceeding total two years or until the constitution of an elected Mandi Samiti, whichever is earlier, in relation to the existing market area on the date of such completing of the tenure of that Mandi Samiti subject to the following provisions; namely :-

(a) except as provided in clause (b), all powers, functions and duties of a Market Committee shall be exercised, performed and discharged by the Administrator to be nominated by the State Government;

(b) the Administrator shall not transfer or acquire any immovable property without prior permission of the State Government;

(c) the State Government may from time to time by notification make such incidental and consequential provisions, prescribing the manner in which the Administrator shall exercise its powers under this sub-section;

(d) every notification issued under this sub-section shall, as soon as may be after it is issued, be laid before the State Legislative Assembly.]⁴

[Elections

Petitions

13-A (1) No election under this Act shall be called in Election question except by a petition presented to such authority within such time as may' be prescribed.

(2) Any party aggrieved by an order of the prescribed authority upon a petition under sub-section (1), may within thirty days from the date of such order prefer a revision to the District Judge.

(3) The provisions of section 12-C of the Uttar Pradesh Panchayat Raj Act,1947, shall mutatis mutandis apply to election petitions under sub-section (1) and where anything is required to be prescribed under section 12-C of that Act similar thing may be prescribed in the rules framed under this Act.

(4) The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under this section shall be final.]³

Constitution

of first

committee or

new

committee

14. [(1) The State Government shall, by notification in the Gazette, appoint all the members of the First Committee, or of a new Committee mentioned in clause (b) of sub-section (2) of section 8, including the Chairman and the Vice-Chairman, from amongst tile persons who, in the opinion of the State Government, are suitable to represent the different interests referred to in sub-section (1) of section

13.]¹

1. Subs. and be deemed always to have been substituted by section 7 of U.P. Act No. 10 of 1970.

2. Subs. by section 5 of U.P. Act No. 6 of 1977.

3 . Subs. by section 6 ibid. 4. Added by section 2 of Uttarakhand Act No. 05 of 2011. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 14A-15] (2) The term of the First Committee shall be one year from the date of its constitution under sub-section (1), but the State Government may, in the public interest, extend or further extend its term, so however that 'the extended or further extended term shall come to an end on the date of the constitution of the Committee under section 13. (3) The term of office of the members of the First Committee, including the Chairman and the Vice-Chairman, shall be for such period, not exceeding the term of the First Committee, as may be fixed by the State Government in this behalf. [Misconduct 14-A Provisions of section 123 Chapter -1, Part-7 of the People Representation Act, 1951 will be in force, with necessary modifications, for the election of Mandi Samities. Election Offences

1 4-B The Section 1 25, 1 26, 1 27, 1 27-A, 1 28, 1 29, 1 30, 1 31 , 1 32, 1 32-A, 1 34, 1 34- A, 135, 135-A, 136 of Chapter 3 Part-7 of the Peoples Representation Act, 1951 will be effective as if— the directives there in regarding elections are directions for any election organized under this Act; the words "Chief Election Officer" in of sub clause (one) of clause (B) of sub-section (2) of the section 127-A have been replaced by the words "Director, Elections"; in section 134 and 136 the words, "By or under this Act" have been substituted by the words "Under or by the Uttarakhand (The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964) Adaptation and Modification Order,

2 002 "; in section 135-A— (i) the word "Government" has been substituted by the words "Government, Parishad or any Mandi Samiti"; (ii) In Explanation the words "this sub-section and section 20-B" has been substituted by the words "This Section".]² Filling of 15. Where a vacancy occurs by reason of death, resignation or removal of a

casual Vacancies member, 01 for any other reason, it shall be filled in by a person belonging to the class to which the person ceasing to be member belonged, and the person so elected, nominated or appointed, shall be a member for the unexpired portion of the term of the member in whole vacancy he has become a member :

Provided that a vacancy for a period not exceeding six months may not be filled, if so ordered by the Director:

[Provided further that in respect of vacancies to be filled by nomination by the State Government, the first proviso shall be so construed as if for the words

"the Director" the words "the State Government" were substituted.]¹

1 - Subs. and be deemed always to have been added by section 8 of U.P. Act No. 1 0 of 1970.

2 - Subs by section 5 of Uttarakhand Act No. 06 of 2 004. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 16]

Function and

duties of the

committee

U.P. Act No.

V of 1959

16. (1) A Committee shall enforce the provisions of this Act, the rules and bye- laws made thereunder in the Market Area, provide such facilities for sale and purchase of specified agricultural produce therein, [as may be specified in any directions given by the Board to the Committee from time to time]¹or considered necessary by the Committee and do such other acts as may be necessary for regulating sale and purchase of specified agricultural produce in that Market Area, and for that purpose lily exercise such powers and perform such duties, and discharge such functions as may be provided by or under this Act.

(2) Without prejudice to the generality of the provisions contained in sub- section (1) a Committee shall-

(i) ensure fair dealings between the producers and persons engaged in the sale or purchase of specified agricultural produce .

(ii) ensure prompt payment to [sellers]²in respect of specified agricultural produce sold by them in the Principal Market Yard or Sub-Market Yards;

(iii) grade and standardize specified agricultural produce;

(iv) check and verify weights, measures, weighing and measuring instruments used in the Market Area and report infringement of the provisions of the U. P. Weights and Measures (Enforcement) Act, 1959, to the authorities concerned ;

(v) collect and disseminate all such information as may be of advantage to the producers and other persons engaged in the sale or purchase of specified agricultural produce and in particular keep itself informed of the prevailing prices of such agricultural produce at places. where it can be profitably expect ed and from where it can be economically imported in the Market Area;

(vi) standardize and regulate' trade . charges, market practices and customary methods of sale and purchase of specified agricultural produce;

(vii) provide suitable amenities in the Principal Market Yard and Sub- Market Yards to the producers and persons engaged in transactions of sale or purchase therein, and in particular to construct, repair and maintain roads, pathways, market lanes and Dye-lanes, Shops, shelters, parking places

accommodation for storage, and such other amenities and facilities as may be prescribed in this behalf ;

[(vii-a) provide suitable facilities, for the proper development of hats and painths in the market area and to the person engaged in transactions of sale and purchase therein;

(vii-b) construct, repair and maintain link roads, path ways, market lanes and bye- lanes in the market area;]³

(viii) act as mediator or arbitrator in all matters of differences and disputes between the licensees inter se or between them and persons entering into transactions of sale or purchase of specified agricultural produce in the Principal Market Yard or Sub-Market Yards;

1. Subs by section 8 (i) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.

2. Subs by section 8 (ii) (a) ibid.

3 . Ins. by section 2 of U. P. Act No. 10 of 1991. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 17] (ix) maintain proper accounts and get the same regularly audited in such manner as may be prescribed ; (x) prepare the annual budget, wherein shall be shown the estimates of all advances, loans and grants for and the expenses to be incurred in the ensuing year, and wherein provision shall be made [for the payment of interest on or repayment of, loans raised by it from or advances made to it by, the State Government, the Board or any financial institution including a Co-operative Bank recognized as such by the State Government by general or special order (hereinafter referred to as a recognized financial institution) and submit the same for approval to the Board; ]¹ (xi) prepare plans and estimates for works proposed to be undertaken by it in the Principal Market Yard and Sub- Market Yards and for that purpose take necessary steps for the acquisition of land under the Land Acquisition Act, 1894 ; (xii) prosecute or defend any suit, action or proceedings in connection with its affairs, or for contravention of any of the provisions of this Act ; (xiii) provide for safe custody and maintenance of its seal, account books and all other records ; (xiv) control and regulate admission to and use of the Principal Market Yard and Sub-Market Yards; and (xv) perform such other functions and duties as may be prescribed. Powers of the Committee

1 7. A Committee shall, for the purposes of this Act, have the power to- (i) issue or renew licences under this Act on such terms and conditions and subject to such restrictions as may be prescribed, or, after recording reasons therefor , refuse to issue or renew any such licence; (ii) suspend or cancel licences issued or renewed under this Act: Provided that before canceling a licence except on the ground of conduct which has led to the conviction of the licensee under section 37, the

Committee shall afford reasonable opportunity to him to show cause against the action proposed ;

[(iii) levy and collect----

(a) such fees as may be prescribed for the issue or renewal of licences; and

[(b) market fees, which shall be payable by purchasers, on transactions of sale of specified agricultural produce in the Market area at such rates, being not less than one percentum and not more than two and a half percentum of the price of the agricultural produce so sold as the state Government may specify by notification in the Gazette ; and development cess which shall be payable on such transactions of sale at the rate of half per centum of the price of the agricultural produce so sold, and such fee or development cess shall be realized in the following manner—

1. Subs by section 8 (i) (b) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964]

[Section 17]

(1) if the produce is sold through a commission agent, the commission agent may realize the market fee and the development cess from the purchaser and shall be liable to pay the same to the Committee;

(2) if the produce is purchased directly by a trader from a producer, the trader shall be liable to pay the market fee and development cess to the Committee;

(3) if the produce is purchased by a trader from another trader, the trader, selling the produce may realize it from the purchaser and shall be liable to pay the market fee and development cess to the Committee :

Provided that notwithstanding anything to the contrary contained in any judgment, decree or order of any court, the trader selling the produce shall be liable and be deemed always to have been liable with effect from June 12, 1973 to pay the market fee to the Committee and shall not be absolved from such liability on the ground that he has not realized it from the purchaser :

Provided further that the trader selling the produce shall not be absolved from the liability to pay the development cess on the ground that he has not realized it from the purchaser;

(4) in any other case of sale of such produce, the purchaser shall be liable to pay the market fee and development cess to the Committee; Provided, that no market fee or development cess shall be levied or collected on the retail sale of any specified agricultural produce where such sale is made to the consumer for his domestic consumption only :

Provided further that notwithstanding anything contained in this Act, the Committee may at the option of, as the case may be, the commission agent, trader or purchaser, who has obtained the licence, accept a lump sum in lieu of the amount of market fee or development cess that may be payable by him for an agricultural year in respect of such specified agricultural

produce, for such period, or such terms, and in such manner as the State Government may, by notified order specify :

Provided also that [***]³, no market fee or development cess shall be levied on transactions of sale of specified agricultural produce on which market fee or development cess has been levied in any market area if the trader furnishes in the form and manner prescribed, a declaration certificate that on such specified agricultural produce market fee or development cess bas already been levied in any other Market area;]²

[iii-a) realise interest calculated in the manner prescribed in the bye- laws at the rate of two percent per mensem on the unpaid amount of market fee from the date immediately following the period prescribed for payment of market fee in the bye laws;]¹

(iv) operate and utilize be Market Committee Fund for all or any of the purposes of this Act ;

1 . Ins. by section 3 (b) of U.P. Act No. 1 0 of 1 991

2 . Subs by section 2 of U.P. Act No. 4 of 1999

3. Omitted by section 2 of U.P. Act No. 1 of 2000. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 18-19] [(5) raise from the State Government or the Board or, subject to previous sanction by the Board, from any other Committee or a recognized financial institution, moneys required for discharging its functions under this Act;

"(v-a)" advance loans to the Board on such terms and conditions as may be mutually agreed upon between the Board and the Committee; (v-b) advance loans to any other Committee subject to previous sanction of the Director on such terms and conditions as the Board may determine;]¹

(vi) employ, subject to the provisions of section 23, officers and servants of the Committee;

(vii) appoint Sub-Committees, each consisting of two or more of its members, for exercising such powers, performing such duties and discharging such functions as may be assigned to them by the Committee; and

(viii) exercise such other powers as may be prescribed. [Explanation— For the purpose of clause (iii), unless the contrary is proved, any specified agricultural produce taken out or proposed to be taken out of a market area by or on behalf of a licenced trader shall be presumed to have been sold within such area and in such case, the price of such produce presumed to be sold shall be deemed to be such reasonable price as may be ascertained in the manner prescribed.]²

Contract, etc.

on behalf of

the committee

18. (1) Every contract by or on behalf of the Committee shall he made in the prescribed manner.

(2) No contract made by or on behalf of the Committee in contravention of the provisions of sub-section (1) shall be binding on it.

(3) Every order of the Committee shall be authenticated by its official seal and

the signature of the Chairman, or during his absence or incapacity, of the Vice- Chairman or, where so authorized by it, of the Secretary. Market

committee

fund and its

utilizations

19. (1) There shall he established for each Committee, a fund to be called 'Market Committee Fund' to which shall be credited al moneys received by it including all loans raised by it and advances and grants made to it.

(2) All expenditure incurred by the Committee in carrying out the pm poses of this Act shall be defrayed out of the said fund, and the surplus, if any, shall be invested in such manner as may be prescribed.

(3) Without prejudice to the generality of the provisions contained in section 16, the Committee may utilize its funds for payment of all or any of the following-

(i) expenses incurred in auditing the accounts of the Committee; 1- Subs. by section 7 of U.P. Act No. 6 of 1977. 2- Added by section 2 of U.P. Act No. 12 of 1987 [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

19]

(ii) salaries, pensions and allowances including allowances for leave, gratuities compassionate allowance, medical aid and contributions towards provident fund and pensions of the officers and servants employed by or for it ;

(iii) expenses of and incidental to elections under this Act; [(iv) the principal amount of or interest on loans and advances referred to in clause (x) of sub-section (2) of section 16 ; (iv-a) the rent of and taxes on any land and, building in possession of the Committee; ]¹,

(v) expenses on collection, maintenance, dissemination and supply of all such information as may be of interest to the producers and other persons engaged in sale and purchase of agricultural produce including that relating to crop statistics and market intelligence ;

(vi) cost of land or buildings acquired for the purposes of this Act;

(vii) cost of construction and repairs of buildings necessary for the Market Yards and for the health, convenience and safety of the persons using them;

(viii) cost of maintenance, development and improvement of the Market Yards ;

[(ix) expenses in providing facilities and comforts such as shelter, shed, parking accommodation and water for persons, draught cattle, pack animals and vehicles coming to the Market area and on agricultural improvement and development of agricultural marketing in the Market Area including the construction, maintenance and repair of link roads, culverts, bridges and other such purposes;]³

(x) traveling and other allowances to the members of the Market Committee;

(xi) loans and advances to the employees of the Market Committee; [(xi-a) financial assistance to charitable institutions approved by the Board or recognized educational institutions, subject to a maximum of two per cent of total receipts excluding money raised under clause (v) of section 17 and grants made by Government in the previous financial year ;]²and

(xii) such other expenses as may be prescribed; [Provided that the annual expenditure in respect of matters specified in clause (ii) shall not exceed ten per cent of the total annual receipts of the Committee, excluding loans raised by it and advances or grants made to it, except with the prior approval of the Board.]¹

[Provided further that all moneys realised as additional market fee under the Uttar Pradesh Krishi Utpadan Mandi (Amendment) Ordinance, 1983 shall be utilized in the Market Area only for the purposes specified in clause (ix).]⁴

1- Added by section 9 of U.P. Act No. 10 of 1970.

2- Subs by section 10 (i) (a) of president Act No. 13 of 1973 as re-enacted by U.P. Act no. 30 of 1974.

3- Subs by section 2 (a) of U.P. Act No. 12 of 1985

4- Added by section 2 (b) ibid.

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 19A- 19B]

(4)(a) Every committee shall, out of its funds, pay to the State Government the cost of employment of any personnel appointed by the State Government under sub-section (3) of section 23;

(b) The State Government shall determine the cost of employment of the personnel appointed by it and shall, where it is employed for more than one Committee, apportion the cost among the Committees concerned in such manner as it thinks fit. The decision of the State Government in this behalf shall be final. [(5) "Every Committee shall, out of its total receipts (excluding moneys raised under clause (v) of [section 17, money realized as development cess and grants made]⁴by the State or Central Government) in the financial year, pay to the Board as contribution such amount not exceeding fifty percent of the first fifty lakh rupees of the receipts as the State Government may, by notification, declare from time to time, and all receipts exceeding fifty lakh rupees.]³ [(6) Every committee shall pay to the Board every, month all moneys realized as development cess which shall be credited to the Central Mandi Fund established under section 26-PPP.]⁵

[Priorities of

liabilities of

the

Committees

19-A The revenues of a Committee shall, after meeting its operating, maintenance and management expenses, be applied as far as they are available in the following order, namely: -

(i) the repayment of principal amount of, and interest on, loans not guaranteed by the State Government;

(ii) the repayment of principal amount of, and interest on, loans guaranteed by the State Government ;

(iii) the repayment of principal amount of, and interest on, sums paid by the

State Government under guarantees, if any, by that Government ;

(iv) the repayment of principal amount of, and interest on loans taken from the State Government;

(v) the balance remaining to be utilized for the reduction of fees payable to the Committee under this Act or for expenses incurred in the discharge of any of the functions of the Committee, as the Committee they think fit or the Board may direct.]¹

[Market

Development

Fund

19-B (1) There shall be established for each committee, a fund to be called 'Market Development Fund' to which the following amounts shall be credited—

(a) sixty five percent of the amount standing to the credit of the market committee fund immediately before the commencement of the Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1978 ;

(b) such other amounts as may from time to time be directed by the Board to be credited to this fund.

(2) The Market Development Fund shall be applied for the purposes of the development of the market area, and no amount shall either be spend from the fund or be invested accept in accordance with the directions issued by the Board from time to time.]²

1 . Ins. by section 1 1 of U.P. Act No. 30 of 1 974. 2. Added by section 6 of U.P. Act No. 7 of 1978. 3. Subs by section 4 of U.P. Act No. 10 of 1991. 4. Subs by section 3 (a) of U.P. Act No. 4 of 1999. 5. Added by section 3 (b) ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

2 0-2 2 ] [(3) Without prejudice to the generality of the provisions of sub- section (2), the Market Development Fund shall be utilized for the following purposes, namely- (i) facilities to the agriculturists, other producers and payers of market fees in the form of amenities, market, intelligence, proper weighment, grading, quality control, storage and infrastructure for value addition activities, reduction of mal-practices, multiple trade charges, levies and other exactions, special facilities for different trades in the New Market Yard, and such other facilities as may be deemed necessary under the provisions of the Act in the market area; (ii) development of principal market yards, sub-market yards, hats and painths and construction of new Market Yards and contraction, maintenance and repairs of link roads and other development works in the market area; (iii) other development and regulatory purposes under the Act. Explanation- 'New Market Yard' means the place or places specified under clause (b) of sub-section (2) of section 7 for carrying on wholesale transactions.]² Recovery of sums due to Committee as arrears of land revenue and power to

2 0. (1) Any amount due to the Committee, if not paid within the prescribed period, may be recovered as arrears of land revenue. (2) A Committee may write off any amount due to it, if it is certified by the Collector to he irrecoverable : Provided that no amount exceeding Rs.200 shall be written off without the

write off irrecoverable dues

prior approval of the Director. [Surcharge 21. (1) The Chairman, Vice-Chairman and every member, officer and servant, of the Committee shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Committee, if such a loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as Chairman, Vice- Chairman, member, officer or servant.

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

(3) No suit shall lie in any court for the recovery of any sum recoverable in the manner prescribed under sub-section (2)]¹

CHAPTER IV

Officers and Servants of the Committee

Powers and duties of the chairman and the Vice- Chairman

22. (1) The Chairman, and in his absence the Vice-Chairman, shall, subject to the provisions of this Act and the rules and bye- laws made thereunder and the resolutions, if any, of the Committee, exercise superintendence end control over the officers and servants of the Committee and shall exercise such other powers and perform such duties as may be prescribed or delegated to him by the Committee by a resolution passed by it in this behalf.

1. Subs. by section 12 of president Act no.13 of 1973 as reenacted by U.P. Act no. 30 of 1974

2. Ins. by section 5 of U.P. Act No. 10 of 1991 [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 23-23A]

(2) The Chairman, and in his absence the Vice-Chairman, shall preside over the meetings of the Committee. In the absence of both, any member chosen by the members present in a meeting shall preside at that meeting. Appointment

of officers and

servants of the

Market,

Committee and

their conditions

of service

23. (1) Subject to the provisions of this Act and the rules made it this behalf, the Committee, its Chairman or Secretary to the extent empowered under the bye-laws or resolutions passed by the Committee, may appoint such officers and servants as may be necessary for carrying out the purposes of this Act on such terms and conditions of service as may be provided for in the bye-laws of the Committee. [(2) Every Committee shall have [such number of Secretaries]³and such other officers as may be considered necessary by the Board for the efficient discharge of the functions of the Committee, appointed by the Board on such terms and conditions as may be provided for in the regulations made by it ;]²

(3) [* * * ]¹ Constitution of Centralized service and transfer of employees

23-A (1) Notwithstanding anything contained in any other provision of this Act, the Beard may constitute cadres of secretaries and such other officers common to all committees as it may deem fit to appoint under sub-section (2) of section 23. [(2) Subject to the provisions of sub-section (2-B) —

(a) every person, other than a Government servant, serving in any committee on deputation, who holds a post comprised in the cadre referred to

in sub-section (1), and

(b) every Government servant, serving in any committee on deputation on a post in the said cadre who is not found to be unsuitable, suitability being determined in such manner as may be laid down in regulations, shall on and from the date of the constitution of the said cadre (hereinafter in this section to be referred to as the said date) become member of the cadre on the terms and conditions mentioned in sub-section (2-A).

(2-A) Every person, who becomes a member of the cadre under sub-section

(2) shall hold office by the same tenure, at the same remuneration, upon the same terms and conditions, and with the same rights and privileges as to pension, Gratuity and other matter as be could have been entitled to on the said date but for the constitution of the cadre and shall continue to be so entitled until his employment as a member of the cadre is terminated or until his remuneration or other terms and conditions of service are revised or altered by the Board under or in pursuance of any law or in accordance with any provision which for the time being governs his service.

(2-B) Nothing contained in sub-section (2) shall apply to a person who, by notice in writing, given to the State Government within such time as the State Government may, by general or special order specify intimates his intention of not becoming a member of the said cadre.

1 . Ins. by section 1 3 (ii) (a) of president Act no.1 3 of 1 973 as reenacted by U.P. Act no. 30 of 1974. 2. Subs. by section 13 (a) 3. Subs. by section 6 of U.P. Act No. 10 of 1991 [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 23-A] (2-C) The services of an employee, under a committee, who opts against absorption, shall stand terminated on the ground of abolition of post and, on such termination, he shall be entitled to receive from the concerned committee compensation equivalent to-- (a) three months emoluments in case of permanent employee; (b) one month emoluments in case of temporary employee ; (2-D) A Government servant serving in any committee on deputation on any post in the cadre, referred to in sub-section (1) who opts against absorption or who is not found suitable, shall be reverted to his parent department and, if having regard to his seniority, a post is not available for him in the parent department his services shall stand terminated with effect from the date of the order of reversion on the ground of abolition of post and, on such termination, he shall be entitled to receive from the State Government compensation equivalent to the amount mentioned in sub-section (2-C) :]¹ Provided that nothing contained in this section shall apply to any such person who, by notice in writing given to the State Government, may within such time as the State- Government may, by general or special order specify, intimates his intention of not becoming a member of the said cadre: Provided further that the services of any employee referred to in the preceding proviso under the State Government or under a Committee, as the case

may be, shall stand terminated on account of abolition of the post held by him and he sha11 be entitled from the State Government or that Committee concerned, the case may be, to the compensation equivalent-

(a) in the case of a permanent employee-to three months' remuneration;

(b) in the case of a temporary employee-to one month's remuneration.

(3) Notwithstanding anything in sub-section (2) but subject to any express agreement to the contrary, any person referred to there- in, who becomes a member of the cadre shall be liable to be transferred from any Committee in which be was employed immediately before the said date to any other Committee at the same remuneration and on the same terms and conditions as governed him immediately before such transfer.

(4) The rums standing to the credit of the employees referred to in sub-section

(2) in any pension, provident fund, gratuity or other like funds constituted for them shall be transferred by the State Government or the Committee concerned, as the case may be, to the Board along with any accumulated Interest due till the said date, along with the accounts collating to such fund, and the Board shall, to the exclusion of the State Government and of any Committee, be liable for the payment of pension, provident fund, gratuity or other like dues as may be payable to such employees at the appropriate time in accordance with the conditions of their service.

(5) Notwithstanding anything contained in any law for the time being in force the transfer of services of any employee to any cadre under sub-section (2) shall not entitle any such employee to any compensation under such law, and no such claim shall be entertained by any court, tribunal or authority.

1. Subs. by section 3 of U.P. Act No. 20 of 1984 [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

24]

(6) Every permanent or temporary employee of the State Government or of a Committee becoming a member of the Cadre under sub-section (2) shall, on and from the said date become a permanent or temporary member of the cadre as the case may be, against a permanent or temporary post, which shall stand created in such cadre with effect from the said date.

(7) Nothing in para 426 or 436 of the Civil Service Regulations as applicable to Government servants under the rule making control of the State Government or in any other rules relating to employees of the Committees in relation to retrenchment or abolition of post shall, except to the extent provided in this section, apply to any employee referred to in sub-section (2).]¹ Functions,

powers and

duties

of the

Secretary

24- [(1) The Secretary of a Committee shall be its chief executive officer, and shall, subject to the provisions of this Act, perform such functions, exercise such powers and discharge such duties, as may be prescribed, or provided for in the bye- laws or as the Board or the Director may, by order in writing direct :

Provided that when more than one secretaries are posted in a Committee, the Director shall nominate one of the Secretaries to be its Chief executive officer and shall determine the functions to be performed, powers to be exercised and duties to be discharged by each of them.]³

(2) Without prejudice to the generality of the foregoing provisions, but subject to the provisions of this Act and the rules and bye-laws: made thereunder the Secretary shall- -

(a) exercise all powers of superintendence and control over-

(1) all officers and servants of the Committee so aft to ensure propel and efficient discharge of the duties assigned to them by or under this Act; and

(2) the affairs of the Committee; [(b) report cases of neglect, misconduct or dereliction of duty by an employee of the Committee to the appointing authority for necessary action, and where so empowered, take disciplinary action against any of the employees of the Committee;]²

(d) ensure proper maintenance of-

(i) accounts of all moneys received and of all moneys expended for and on behalf of the Committee;

(ii) records of disputes coming up for decision under this Act or the rules or bye-laws framed thereunder; and

(iii) a record of the disputes" settled by him in such form as may be prescribed.

(3) All licences under this Act shall be issued-under his signatures. 1- Ins. by section 14 of President Act no. 13 of 1973 as re-enacted by U. P. Act no, 30 of 1974.

2- Subs. by section 9 of U. P. Act no. 6 of 1977.

3- Sub. by section 7 of U.P. Act No. 10 of 1991

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 25-26B]

[Appeals 25. Subject to rules made in this behalf under this Act, any person aggrieved by an order passed by a Committee under clause (1) or clause (2) of section 17 may, within 30 days of such order, prefer an appeal to the Board in such manner as may be prescribed and the Board shall decide it after giving an opportunity of hearing both to the appellant and to the committee.]¹

Terms and

conditions of

employment of

officers and

servants of

committee

25-A Subject to rules made in this behalf under this Act, the terms and conditions of employment of the members of a cadre constituted under section 23-A and matters relegation to discipline, control and punishment including dismissal and removal of such officers shall be governed by such regulations as may be made by the Board.]²

Protection of

person acting

under this Act

26. Every officer or servant of [the Board or a Committee]⁴shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

CHAPTER V

Establishment of the Board

3 [Establishment of the Board 26-A (1) The State Government shall by notification in the Gazette, and with effect from a date to be specified therein, constitute a Board by the name of the State

Agricultural Produce Market Board with its head office at Lucknow.

(2) The Board shall be a body corporate by the said name having perpetual succession and a common seal and any Sue or the sued by the said name and acquire, hold and dispose of property and enter Into contracts.

(3) The Board shall for all purposes be deemed to be a local authority. Constitution

of the Board

26-B (1) The Board shall consist of a Chairman appointed by the State Government besides the following other members namely :_

[(a) the Agriculture Production Commissioner, Uttar Pradesh if he is not the Chairman;]⁵

(b) the Secretary to the State Government in the Finance Department;

[(d) the Secretary to the State Government in the Agriculture Department or where there is no separate Secretary for the said Department, then the Special Secretary or Joint Secretary, as the case may be, in that Department;]⁶

(e) the Registrar, Co-operative Societies, Uttar Pradesh ;

(f) the Director of Agriculture, Uttar Pradesh ; [(f-1) the .Agricultural Marketing Adviser to the Government of India; (f-2) the Director, Horticulture and-Fruit Utilization, Uttar Pradesh.; (f-3) the State Agricultural Marketing Officer, Uttar Pradesh;

1. Subs. by section 15 of President Act no. 13 of 1973 as re-enacted by U. P. Act no, 30 of

1974.

2. Ins. by section 17 ibid.

3 . New actions 26-A to 26·X ins. by S. 18 of President's Act No. 13 , 1973 re-enacted by ibid.

4. Subs. by section 10 of U.P. Act No. 6 of 1977.

5. Subs. by section 11 (a) (i) ibid.

6. Subs. by section 11 (a)(ii) ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

26 C]

(f-4) the Vice-Chancellor of any of the Universities established under the Uttar Pradesh Krishi Evem Prodyogic Vishwa Vidyalaya Adhiniyam, 1958 to be Comminuted by the State Government;]¹

(g) [six]²persons appointed by the State Government from out of the producers elected as members of the Market Committees and for so long as such elected members are not available any [six]²producers appointed by that Government;

(h) [two person]³appointed by the State Government from out of the traders or commission agents elected as members of Market Committees and for so long as such elected members are not available, [any two traders or commission agents]³appointed by that Government ;

(i) the Director of Mandis who shall be ex-officio Secretary of the Board (hereinafter in this Chapter referred to as the Member Secretary)

(2) The appointment of Chairman and either members, shall be notified in the Gazette.

(3) A member referred to in clause (a), clause (b), clause (c), or clause (d)

may, instead of attending any meeting of the Board himself depute an officer not below the rank of Deputy Secretary and the member referred to in clause (e) may likewise depute an officer not below the rank of Additional Registrar, Co-operative Societies and the member referred to in clause (j) may like wise depute an officer not below the rank of Additional Director of Agriculture [and the member referred to in clause (f-1) may deputed and officer not below the rank of Joint Agricultural Marketing Advisor to the Government of India, and the member referred to in clause (f-2) may depute an officer not below the rank of Additional Director, Horticulture and Fruit Utilization]⁴shall also have the right to vote. Disqualifica-

tion for being

Chairman or

other member

26-C A person shall be disqualified for being chosen as and for being the Chairman or other member of the Board if he-

(a) has boon convicted of all offence involving moral turpitude

(b) is an undercharged insolvent;

(d) holds, except as provided in section 26- D and section 26-E any office of profit under the Board

(e) has, directly or indirectly by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, in any contract or employment, With, by, or on behalf of the Board; or

(f) is a director or secretary, manager or other officer of any company which has any share or interest in any contract or employment with, by, or on behalf of, the Board:

Provided that a person shall not be disqualified under clause (e) or clause

(f) by reason only of his or the company of which he is a director secretary, manager or other officer, having a share or interest in-

1. Added by section 11 (a)(iii) of U.P. Act No. 6 of 1977.

2. Subs. by section 11 (a) (iv) ibid.

3. Subs. by section 11 (a)(v) ibid.

4 . Subs. by section 11 (b) ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 25D-26G] (i) any sale, purchase, lease or exchange of immovable property or any agreement for the fame ; (ii) any agreement for loan of money or any security for payment of money only; (iii) any newspapers in which any advertisement relating to the affairs of the Board, is published; (iv) the occasional sale to the Board, up to a value not exceeding ten thousand rupees in anyone year, of any article in which he or the company regularly trades. Term of Office of Chairman and other members 26-D (1) Subject to the provisions of sub-section (2) the Chairman and other members of the Board not being ex-office members thereof shall hold office for two years unless the term of the Chairman or such other member is determined earlier by the Government by notification in the Gazette, and shall eligible for

reappointment. [(2) A member appointed under clause (f-4) or clause (g) or clause (h) of sub- section (i) of section 26-B shall Cease to be a member of the Board as soon as he ceases to be such Vice- Chancellor or elected member of the Market Committee, as the case may be.]¹

(3) The Chairman or any other member not being an ex-officio member may at any time by writing under his hand addressed to the State Government resign his office, and on, such resignation being accepted he shall be deemed to have vacated his office.

Other provi-

sions regarding

office of the

Chairman and

members other

then ex-officio

26-E (1) The Chairman and other member not being ex officio members be paid from the Board's fund such remuneration, if any, as may be fixed by the State Government.

(2) If the Chairman or any other member as aforesaid is by infirmity or otherwise rendered temporarily incapable of discharging his functions or is absent on leave otherwise in circumstances not involving the vacation of his appointment, the State Government may appoint another person to discharge his functions under this Act.

Appointment

of Officers and

servants

26-F (1) The Board may appoint such officers and servants as it considers necessary for efficient performance of its functions on such terms and conditions as may be provided for in regulations made by the Board.

(2) The Board may, with the previous approval of the State Government, appoint a servant of the Central Government or the State Government as an officer or servant of the Board or of a Committee on such terms and conditions as it thinks fit.

Supervision

and control of

the Director

26-G Subject to the superintendence of the Board; the general control and direction over all the officers and servant of the Board shall be vested in the Director.

1 . Subs by section 1 2 of U.P. Act No. 6 of 1 977

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 26H-26L]

Authentication

of orders and

other instru-

ment of Board

26-H All proceedings of the Board shall be authenticated by the signature of Chairmen or the Member-Secretary and all orders end other instruments issued by the Board shall be authenticated by the signature of the Member-Secretary or such other Officer of the Board as may be authorized in this behalf by regulations. Delegation

of powers

26-I Subject to the provisions of this Act, the Board may, by general or special order, delegate, either unconditionally or subject to such conditions as may be specified in the order to any [the Director or]¹the Member-Secretary or any other officer of the Board such of its powers and duties under this Act, as it may deem fit.

Disqualifica-

tion for

participation in

26-J (1) The Chairman or any other member of the Board of the Board or of sub- committee appointed by the Board who --

(a) has any share or interest of the nature described in clause (e) or

proceeding of the Board on account of interest

clause (f) of section 26-C, in respect of any matter; or

(b) has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid, shall not, notwithstanding anything contained in the proviso to section 26-C, vote or take part in any proceeding of the Board or Committee relating to such matter.

(2) If any member of the Board or of a Committee appointed by the Board has, directly or indirectly, any interest in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any, meeting of the Board or sub-committee in which any matter relating to such land in considered.

(3) Nothing in sub-section (1) or sub-section (2) shall prevent any member of the Board or sub-committee from voting on, or taking part in discussion of, any resolution or question relating to any subject other than a subject referred to i8n those sub-section.

Acts not to be

in validated by

informality,

vacancy etc,

26-K No act done or proceedings taken under this Act by the Board or a sub- committee appointed by the Board shall be invalidated merely on, the ground of-

(a) any vacancy or defect in the constitution of the Board or sub- committee; or

(b) any defect or irregularity in the appointment of a person acting as a member thereof ; or

Power and

functions of

the Board

26-L (1) The Board shall, subject to the provisions of this Act, have the following functions and shall have to do anything which may be necessary or expedient for carrying out those functions,-

(i) Superintendence and control over the working of the Market Committees and other affairs thereof including programmes undertaking by such Committees for the [construction of new Market Yard and development of existing Markets and Market Areas;]²

1. Subs by section 13 of U.P. Act No. 6 of 1977.

2 . Subs. by section 14 (a) ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 26M-26N] (ii) giving such direction to Committees in general or any Committee in particular with a view to ensure efficiency thereof; (iii) any other function entrusted to it by this Act ; (iv) such other functions as may be entrusted to the Board by the State Government by notification in the Gazette . (2) Without prejudice to the generality of the foregoing provision, such power shall include the power- (i) to approve proposals of the new sites selected by the Committee for the development of Markets; (ii) to supervise and guide the Committees in the preparation of site- plans and estimates of construction programmes undertaken by the Committee ; (iii) to execute all works chargeable to the Board's fund;

100

(iv) to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be laid down in regulations of the Board;

(v) to publish annually at the close of the year, its progress report, balance-sheet, and statement of assets and liabilities and send copies thereof to each member of the Board as well as to the Chairman of all the market Committees;

(vi) to make necessary arrangements for propaganda and publicity on matters related to regulated marketing of agricultural produce ;

(vii) to provide facilities for the training of officers and servants of the Market Committees.

(viii) to prepare and adopt budget for the ensuing year;

(ix) to make [subventions and loans]¹to Market Committees for the purposes of this Act on such terms and conditions as the Board may determine ;

(x) to do such other things as may be of general interest to Market Committees or considered necessary for the efficient functioning of the Board or as may be specified from time to time by the State Government. Directions on

questions of

policy

26-M (1) In the discharge of its functions, the Board shall be guided by such directions on questions of policy as may be given to it by the State Government.

(2) If any question arises whether any matter is or is not a matter as respects which the State Government may issue a direction under sub-section (1), the decision of the State Government shall be final.

Annual reports

statistics,

returns and

other

information

26-N (1) The Board, shall as soon as may be after the end of each financial year, prepare and submit to the State Government before such date and in such form as the State Government may direct, a report giving an account of its activities during the previous financial year, and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Board in the next financial year, and the State Government shall cause every such report to be laid before the State Legislature as soon as may be after it is received by the State Government.

1 . Subs by section 1 4 (b) of U.P. Act No. 6 of 1 977. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 26O-26PP] (2) The Board shall furnish to the State Government at such time and in such form and manner as the State Government may direct, such statistics and returns and such particular in regard to any proposed or existing activities of the Board or any other matter under the control of the Board as the State Government may from time to time require. Execution and registration of contracts etc. 26-O Every contract or assurance of property on behalf of the Board shall be in writing and executed by such authority and ill such manner so may be provided by regulations. [Board's Fund 26-P (1) The Board shall have its own fund, which shall be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Board, except the moneys required to be credited in the Uttar Pradesh State

101

Marketing Development Fund under section 26-PP.

(2) In particular and without prejudice to the generality of the provisions of this Act relating to the purpose and the manner of investment and disposal, the fund referred to in sub-section (1) shall be utilized by the Board for the following purposes; namely-

(1) payment of salary, leave allowance, gratuity, other allowances, loan, and advances and provident Fund to the officers and servants employed by the Board and pension and other contribution to the Government servants on deputation;

(2) payment of traveling and other allowances to members of the Board;

(3) other purposes relating to the establishment of the Board or for carrying out the purposes of this Act generally.]¹ [Uttar Pradesh

State Marketing

Development

Fund

26-PP (1) There shall be established for the Board, a Fund, to be called the Uttar Pradesh State Marketing Development Fund' to the which following amounts shall be credited, namely-

(a) all contributions received from the Committees under sub- section

(5) of section 19 except such percentage thereof as the State Government may direct to be credited to the Board's Fund;

(b) such other amounts as the State Government or the Board may direct, to be credited to the Board's Fund.

(2) The fund established under sub-section (1) shall, subject to the provisions of this Act, be utilized by the Board for the following purposes; namely:- .

(1) facilities to the agriculturists, other producers and payers of market fee in the market area;

(2) development of principal market yards, sub-market yards, hats and painths and construction of New Market Yards in the market area;

(3) construction, maintenance and repairs of link roads, market lanes and other development works in the market area;

(4) market survey and research, grading and standardization of specified agricultural produce;

(5) propaganda, publicity and extension services and the matters relating to the general improvement of the conditions of buying and selling of specified agricultural produce;

1 . Subs. by section 8 of U.P. Act No. 1 0 of 1 991 . [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 26PPP-26Q] (6) aid to financially weak and under-developed committees in the form of loans and grants; (7) acquisition or construction, or hiring on lease or otherwise of buildings or land for performing the duties of the Board; (8) better development of market areas and control of market committees; (9) meetings and legal expenses; (10) training of officers and staff of the market committee in the State; (11) technical assistance to the market committees in the preparation of site plans and estimates of construction and in the preparation of project reports of master plans for development of principal market yards and sub-

102

market yards and market areas;

(12) internal audit of the Board and the market committees;

(13) matters specified in sections 16, 19, and 19-B not covered by the preceding clauses;

(14) any other purpose, to give effect to the provision of this Act or generally to regulate marketing of specified agricultural produce.]¹ [Central

Mandi Fund

26-PPP (1) There shall be established a Fund to be called the Central Mandi Fund to which the following amount shall be credited, namely:-

(a) all moneys paid to the Board under sub-section (6) of section 19;

(b) such other amount as the State Government or the Board may direct.

(2) The Central Mandi Fund shall be utilized by the Board for the following purposes namely:-

(a) assistance to financially weak and under developed Committees in the form of loans or grants;

(b) construction, maintenance and repairs of market yards, links roads, culverts and other development works in the market area;

(d) such other purposes as may be directed by the State Government or the Board in such manner as may be prescribed.]² Restriction on

unbudgeted

expenditure

26-Q (1) Save where in the opinion of the Board circumstances of extreme urgency have arisen, no sum exceeding such amount as the State Government may from time to time fix in that behalf on account of recurring or non-recurring expenditure shall be spent by the Board in any financial year unless such sum has been included in a statement submitted under sub-section (1) of section 6-V.

(2) Where any such sum is spent in circumstances of extreme urgency a report thereon, indicating the expenditure, shall be made as soon as practicable to the State Government.

1 . Subs. by section 8 of U.P. Act No. 1 0 of 1 991 . 2. Subs. by section 4 of U.P. Act No. 4 of 1999. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 26R-26V] Subvention to the Board 26-R The State Government may, after due appropriation by law of the State Legislature, from time to time make subventions to the Board for the purposes of this Act, on such terms and conditions as the State Government may determine. Loans to the Board 26-S The State Government may from time to time advance loans to the Board on such terms and conditions, not inconsistent with the provisions of this Act, as the State Government may determine. Power of Board to borrow

2 6-T (1) The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as the State Government may by general or special order determine, borrow any sum

103

required for the purposes of this Act, whether by the issue of bonds or stock or otherwise or by making, arrangement with bankers.

(2) The Board may not to any time have on loan under sub-section (1) a part from the amount of loans from the State Government, an amount exceeding such amount as the State Government may, from time to time, fix in that behalf.

(3) Stock issued by the Board under this section shall be issued, transferred, dealt with and redeemed in such manner as the State Government may by general or special order direct.

Priorities of

liabilities of

the Board

26-U The revenues of the Board shall, after meeting its expenses, be a plied, as far as they are available, in the following order; namely-

(1) the repayment of principal amount of and interest on bonds not guaranteed by the State Government;

(2) the repayment of principal amount of and interest on stock not guaranteed by the State Government;

(3) the repayment of principal amount of and interest on bonds guaranteed by the State Government;

(4) the repayment of principal amount of and interest on stock so guaranteed

(5) the repayment of principal amount of and interest on sums paid by the State Government under guarantees, if any;

(6) the repayment of principal amount of and interest on loans advanced to the Board by the State Government including arrears of such interest. Account and

Audit

26-V (1) The Board shall before the commencement of and may at any time during a financial year, prepare a statement or a supplementary statement, as the case may be, of programmes of its activities during that year as well as financial estimates in respect thereof and submit them to the State Government, in such manner and by such dates as it may by general or special order direct, for its previous approval. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

26W-26X]

(2) The Board shall cause to be 'maintained proper books of account and other books in relation to its accounts and prepare the annual balance-sheet.

(3) The accounts of the Board shall be audited by such auditor as the State Government may by general or special order direct, and the auditor so appointed shall have power of requiring the production of documents and the furnishing of information respecting all matters.

(4) The accounts .of the Board as certified by the auditor, together with the audit report thereon shall be forwarded annually to the State Government who may issue such directions to the Board in respect thereof as it may deem fit, and the

104

Board shall comply with such directions.

(5) The State Government shall-

(a) cause the accounts of the Board, together with the audit report there on, received by it under sub-section (4) to be laid annually before each House of the State Legislature; and

(b) cause the accounts of the Board to be published in such manner as it thinks fit.

Surcharge 26-W (1) The Chairman and other members, officers and servants of the Board shall be liable to surcharge for the loss, waste or misapplication of any money or propriety, of, the Board, if such less, waste or misapplication is direct consequence of his neg1ect or misconduct while acting as such Chairman or-other member officer or servant.

(2) The procedure of surcharge shall be such as may be prescribed.

(3) Any amount found to be involved in such loss, waste or misapplication as a result of proceedings for surcharge shall be recoverable as arrears of land revenue, and no suit may be instituted in any civil court for the recovery of any such amount.

(4) Nothing in sub-section (3) shall prevent the Board from de ducting any amount referred to therein from any sum payable by the Board on account if remuneration or otherwise to such Chairman or other member, officer or servant. Regulation

26-X (1) The Board may, with the previous approval of the State Government, make regulations, not inconsistent with this Act and rules made thereunder, for the administration of the affairs of the Board.

(2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matter; namely--

(a) the summoning and holding of meetings of the Board, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;

(b) the powers and duties of the officers and other employees of the Board ;

(c) the salaries and allowances and other conditions of service of officers and other employees of the Board and or officers referred to in sub- section (2) of section 23 ;

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 27-28]

(d) the management of the property of the Board;

(e) the execution of contracts and assurances of property on behalf of the Board:

(f) the maintenance of accounts and the preparation of balance-sheet by the Board;

(g) the procedure for carrying out the functions of the Board under this

105

Act;

(h) any other matter for which provision is to be or may be made in regulations.

(3) Until any regulations are made by the Board under sub- section (I), any regulations which may be so made by it may be made by the State Government, and any regulations so made may be altered or rescinded by the Board in exercise of its power under sub-section (1).]¹

External Control

[27. (1) Subject to the provisions of this Act, the general superintendence, direction and control over the Committee, its Chairman, Vice-Chairman and other members, its Secretary and Zother officers referred to in sub-section (2) of section 23, shall be vested in the Board.]²

(2) [The Board or the Director]²is may inspect, or cause to be inspected, all document or records relating to the affairs of the Committee and, require the Committee, its Chairman, Vice-Chairman, members, officers or servants to furnish such information or material as he may consider necessary .

(3) On receipt of a complaint in respect of an act relating to the affairs of the Committee, the Sate Government may require the Director to conduct enquiry or institute proceeding against the Committee, its Chairman, Vice-Chairman, member Secretary, or officer, and the Director shall act accordingly. Act no. 5 of

1 908 (4) The Director shall, or the purpose of holding any enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit; in respect of the following matter, namely- (a) summoning and enforcing the attendance of any person and examining him on oath; (b) requiring the discovery and production of documents; and (c) any other matters which may be prescribed. Power of the Board to remove a member of the committee

2 8. (1) [The Board]³may remove a member, Chairman or Vice- Chairman of the Committee, where it is of the opinion that he- (a) has been guilty of misconduct or gross negligence of duly as such member, Chairman or Vice-Chairman; or 1- Ss, 26-A to 26-X inserted by 8. 18 of president Act no. 13 of 1973 as re enacted by U.P. Act no. 30 of 1974.

2 - Subs. by section 19(a) and 19(b) ibid.

3 - Subs by section 20 ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 29-31] (b) ceases to hold the qualifications necessary for his being a member, Chairman or Vice-Chairman. (2) No order of removal under sub-section (1) shall be passed unless the person concerned has been afforded reasonable opportunity of submitting an explanation in respect of the allegations against him.

106

Super session of Committee

2 9. Where [the Board]¹is of opinion that a Committee has failed in the performance of its functions or discharge of its duties, or has exceeded or abused the powers conferred on it by or under This Act, it may, by notification in the Gazette, supersede the Committee :

Provided that no order of supersession shall be passed unless the Board]¹has afforded reasonable opportunity to the Committee of submitting a written explanation in respect of the allegations against it. Consequences

supersession

3 0. Upon publication of the notification superseding a Committee under section 29, the following consequences shall ensue-

(1) all the members, including the Chairman and the Vice- Chairman, of the Committee shall, as from the date of publication of the notification, be deemed to have vacated their offices ;

(2) the State Government shall direct that steps be taken for constitution of a new Committee under section 13, and till such time as a new Committee under section 13 is constituted as aforesaid, the Board shall make such arrangements for carrying out the functions of the Committee as it may deem fit, and may, for that purpose, direct that all the functions, powers and duties of the Committee, and its Chairman under this Act, shall be performed, exercised and discharged by such person or authority as [the Board]²may appoint in this behalf, and such person or authority shall be deemed to be the Committee or Chairman, as the case may be. Power of the

board to

prohibit

execution or

further execu-

tion of

resolution

passed or order

made by the

committee

3 1. (1) [The Board]³may, of its own motion, or on report or complaint receive, by order, prohibit the execution or further execution of a resolution passed, or order made by the Committee or its order ,made by the Chairman or any of its officers or servants, if it is of the opinion that such resolution or order is prejudicial to the public interest, or is likely to hinder efficient running of the business in any Market Area, Principal Market Yard or Sub-Market Yard or is against the provisions of this Act, or the unless or bye-laws made thereunder.

(2) Where the execution or further execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the Committee, if so required by the Board]³, to take any action which the Committee would have been entitled to take if the resolution or order had never been made or passed, and which is necessary for preventing the Chairman or any of its officers or servants from doing or continuing to do anything under the resolution or order.

1 - Subs. by section 21 of President Act No. 1 3 of 1 973 as re-enacted by U. P. Act no. 30 of 1974.

2 - Subs. by section 22 ibid.

3- Subs. by section 23 ibid.

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

32-34]

Power of the

Board to call

for the

proceedings of

a committee

and pass order

thereon

32. [The Board]¹may, for the purpose of satisfying itself as to the legality or propriety of any decision of, or order passed by, a Committee, at any time call and examine the proceedings of the Committee, and, where it is of the opinion that the decision or order of the Committee should be modified, annulled or reversed, pass such orders thereon as it may deem fit.

107

[Delegation of powers

33. The Board may, by regulations, delegate subject to such conditions of restrictions and in such manner, as may be specified there in, any of its powers to the Director.

Powers of

Director to

ensure

performance

of duties of

market

committees

33-A (1) Where the Director, on a complaint made to him or otherwise is satisfied that a committee has not performed any duty imposed on it by or under this Act, he may require the require committee to performance such duty within the period specified by him.

(2) If such duty is not performed within the specified period the Director may appoint, a person to perform it and may direct that the expenses incurred in its performance including the reasonable remuneration of such person, shall be paid by the committee forthwith.

(3) If such expenses are not so paid, the Director may require the Board to pay the same, and the amount, so paid by the Board shall be recoverable by the Board from the Committee.

Powers of the

State

Government

33-B (1) The State Government with a view to satisfying itself that the powers, functions and duties of the Board or a Committee by or under this Act are exercised or performed by it properly, may require the Commissioner or the Collector or any other person or persons to inspect or cause to be inspected any property, office, document or, any work of the Board or the Committee or to make inquiries into all or any of the activities of Board or the Committee in such manner as may prescribed and to report to it the result of such inquiry within such period as may be specified.

(2) The Board or the Committee, as the case may shall give to the Commissioner or the Collector, or other person or persons, all facilities during inspection and for the proper conduct of the inquiry and shall produce any document or information in its' possession when so demanded, for the purpose of such inspections or inquiry, as the case may be.]²

CHAPTER VI

Miscellaneous

Suit against, the Committee

34. (1) No suit shall be instituted against any Committee, its Chairman, Vice- Chairman or any member, officer or servant thereof, for anything done, or purporting to be done, in its or his official capacity until the expiration of two months from the date of service of a notice in writing, stating the cause of action, the name and place of abode of the plaintiff and the relief claimed.

(2) The notice under sub-section (1) shall-

(1) where it is a notice to the Committee, be delivered at its office on any working day or handed to its Chairman, Vice-Chairman or Secretary or shall be sent by registered post; and

1. Subs. by section 21 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.

2 . Subs. by U.P. Act No. 10 of 1991 [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 35-36] (2) in every other case, be delivered to the person concerned or sent by registered post. (3) No suit referred to in sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of title thereto, be instituted otherwise

108

than within six months next after the accrual of the cause of action.

(4) Nothing in sub-section (1) shall be construed to apply to a suit wherein the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceeding.

[Recovery of

sums due to

Government

from

Committee

35. Any sum due to the State Government from the Board or a Committee, or to the Board from a Committee, or to a Committee from another Committee may be recovered as arrears of land revenue.]¹

[Powers of

entry, search

and seizure

36. (1) The Secretary of the Market Committee or any officer authorized by the State Government or the Board in this behalf, may,---

(a) For carrying out any of the duties imposed on the Market Committee under this Act, inspect at all reasonable time, all accounts, registers and other documents pertaining to the purchase and sale of agricultural produce and enter any shop, godown, factory or other place where such account books or registers or other documents or such goods are kept and take or cause to be taken such copies or extracts from such account books, registers and other documents as may be considered necessary;

(b) Seize any account books, registers or other documents for reasons to be recorded in writing and prepare an inventory of such account books, registers and other documents, provided that a copy of such inventory shall be furnished to the person in charge of such account books, registers or other documents;

(c) Seize any agricultural produce in respect of which he has reason to believe that an offence under this act has been or is being or is about to be committed;

(d) Seize any vehicle or animal which he has reason to believe to be in use or to have been used for carrying such agricultural produce and detain the same for so long as may be necessary in connection with any proceeding or prosecution under this Act :

Provided that a report of the seizure shall forthwith be made by the person seizing the agricultural produce, vehicle or animal to the Magistrate having jurisdiction to try offences under this Act, and the provisions of section 457, 458 and 459 of the Code of Criminal procedure, 1973, shall as for as may be, apply in relation to the agricultural produce, vehicle or animal seized as aforesaid, as they apply to property seized by a police officer;

1 . Subs. by section 1 6 of U.P. Act No. 6 of 1 977. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 37-37A] Provided further that the grounds for seizing any such agricultural produce, vehicle or animal shall be communicated in writing within twenty-four hours of the seizure to the person from whose possession the same was seized, and to the Magistrate having jurisdiction to try offences

109

under this Act. Act No. 2

of 1974

(2) The provisions of section 100 of the Code of Criminal procedure, 1973, relating to search and seizure shall, so far as may be, apply to searches and seizures made under this section.]¹

[Penalty

37. (1) Any person who contravenes any of the provisions of section 9 or section 10 or the rules or bye-laws made, thereunder shall, on conviction, be punished,--

(a) for the first offence, with fine which may extend to five thousand rupees;

(b) for a second and any subsequent offence of the same nature with imprisonment which may extend to one year, or with fine which may extend to ten thousand rupees or with both, and in case of continuing contravention, with a further fine up to rupees one thousand for every day subsequent to the date of second conviction or any subsequent conviction for which the contravention has continued; Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgment of the court the fine for the first offence shall not be less than two hundred and fifty rupees and for the second or subsequent offence, shall not be less than five hundred rupees.

(2) Any person who contravenes any of the provisions of this Act or the rules or bye-laws made thereunder, except the provisions of sections 9 and 10 and the rules and bye-laws made thereunder shall be punishable with fine which may extend to two thousand rupees and in the case of continuing contravention with a further fine up to rupees two hundred for every day subsequent to the date of the first conviction for which the contravention has continued.

(3) Whenever any person is convicted of an offence punishable under this Act, the Magistrate shall in addition to any fine which may be imposed, recover summarily and pay to the Market Committee, the amount of fee or any other amount, due from him under this Act or the rules or bye-laws made thereunder and may in his discretion also recover summarily and pay to the Market Committee cost of the prosecution.]² [Compoundin

-g of

offence

37-A (1) A market committee or its sub-committee or with the authorization by a resolution of a committee, its Chairman, may accept from any person who has committed or is reasonably suspected of having committed an offence punishable under this Act in addition to the fee or other amount recoverable from him, a sum of money not exceeding rupees [twenty thousand]³by way of composition fee and compound the offence.

1 . Subs by section 1 7 of U.P. Act No. 6 of 1 977.

2 . Subs by section 5 of U.P. Act No. 4 of 1999.

3 . Subs by section 6 ibid.

110

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 38-39A]

(2) On the composition of any offence under sub-section (1) no proceeding shall be taken or continued against the person concerned in respect of the such offence, and if any proceedings in respect of that offence have already been instituted against him in any Court, the composition shall have the effect of his acquittal.]³

Trial of

offences

38. (1) No offence punishable under this Act shall be tried by a court inferior to that of a Magistrate of the First Class.

(2) No court shall take cognizance of any offence under this Act except on the complaint of the Director or Secretary or such other person as may be authorized by the Committee by resolution passed in this behalf.

Bye-laws 39. (1) A Market Committee may make bye-laws not in consultant with this Act and the rules made thereunder, to provide for :-

(1) regulation of its business ;

(2) appointment, powers, duties and functions of the sub- committee, if any, appointed under clause (vii) of section 17 ;

(3) duties of traders, brokers, commission agents, ware-housemen, weighmen and palledars ; and

(4) any other matter which by or under this Act is required to be provided for by bye-laws :

[Provided that no bye-law, other than a bye-law made by adopting draft or model bye-law suggested by the [Board]², shall be valid unless approved by the [Board]².]¹

(2) If, in respect of any matter specified in sub-section (1), the Committee has failed to make any bye-laws or if the bye-laws made by the Committee are not, in the opinion of the [Board]², adequate, the [Board]²may make bye-laws providing for such matters to such extent as it thinks fit.

[(3) The power under this section to make bye-laws shall be exercised subject to any general or special directions issued by the State Government in that behalf.]⁴ [Submission

of statement

of purchases

and sales

39-A Every Whole sale trader or commission agent, shall before the thirtieth day of April every year submit to the Market Committee a statement of purchases and sales of specified agricultural produce or through him during the previous year in such form and in such manner and setting fourth such other particulars as may be specified in the bye-laws.

Explanation— For the purposes of this section, 'previous year' means the financial year immediately proceeding the year in which such statement is required to be submitted.]⁵

1- Subs. And be deemed always to have been substituted by section 10 of U.P. Act No. 10 of 1970.

2- Subs. by section 10 (i)(a) of President Act no, 13 of 1973 as re enacted by U.P. Act no. 30 of 1974.

3- Ins. by section 19 of U.P. Act No. 6 of 1977.

4- Added by section 5 of U.P. Act No. 19 of 1979.

111

5- Subs. by section 7 of U.P. Act No. 4 of 1999. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section

40]

Rules 40. [(1) The State Government may make rules for carrying out the purposes of this Act.]¹The State Government may, subject to their previous publication in the Gazette, make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, the rules may provide for all or any of the following matters :-

(1) the conduct of election of members and matters relating thereto, including and revision of the list of voters and other to constitution of a Committee;

(2) the filling of vacancies in the office of the Chairman, Vice- Chairman, or other member of a Committee ;

(4) the election of the Chairman and the Vice-Chairman of a Committee;

(4) the procedure relating to meetings of a Committee, including quorum;

(5) the traveling and other allowances that may be paid to the members of a Committee;

(6) matters relating to the functions, powers and duties of a Committee, its chairman, members, officers and servants;

(7) licence fees and "market fees which may be levied and realized by the Committee, and their mode of recovery;

(8) the terms "and conditions for issue and renewal of licences under this Act;

(9) the procedure to be followed in regard to the settlement of differences and disputes under this Act ;

(10) the manner in which plans and estimates for the work to be carried out by a Committee shall be prepared and submitted for sanction or approval under this Act;

(11) the registers and books to be maintained by a Committee;

(12) the form in which the accounts of a Committee shall be kept, the manner in which the same shall be audited, and the time or times at which they shall be published;

(13) the form and particulars to be mentioned in reports and returns to be submitted by a Committee;

(14) the manner of investment and disposal of surplus funds of a Committee;

[(14-a) the manner of deposit in, withdrawal from and maintenance and utilization of, the Uttar Pradesh State Market Development Fund;]²

(15) matters in regard to the inspection of weights and measures, and weighing and measuring instruments in use in the Market Area;

(16) the trade charges which may be received by any person in any transaction of the specified agricultural produce in the Principal Market Yard or Sub-Market Yards;

(17) the grading and standardization of the specified agricultural produce;

112

1 . Subs by section 4 of U.P. Act No. 20 of 1 984.

2 . Subs by section 11 of U.P. Act No. 10 of 1991. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Section 40] (18) exhibition by traders of price lists of specified agricultural produce; (19) the manner in which the sale or auction of the specified agricultural produce shall be conducted and bids made and accepted in the Market Area; (20) the conditions subject to which a Committee may lease, sell or otherwise transfer any property; (21) the authority for and the manner of, making contracts, on behalf of a Committee; (22) the terms and conditions of employment of the officers and servants of a Committee and matters relating to discipline, control, punishment, dismissal, discharge, and removal of such officers and servants; (23) the procedure for the hearing and disposal of appeals under this Act; (24) the regulation of advances, if any, given to agriculturists by brokers, commission agents or traders; (25) fees for arbitration and appeals; (26) maintenance and submission of account books' by traders, commission agents, brokers and weighmen and their inspection; (27) the time, place and manner of sampling, sale, purchase, weighment and recording of transactions and mode of payments; (28) provision of accommodation for storing any of the specified agricultural produce brought to the market Area; (29) procedure for preparation and submission for approval of annual budget; (30) matters relating to the inspection of the working of Committee; (31) the prohibition of brokers from acting in any transaction on behalf of both the buyers and the sellers of any of the specified agricultural produce; [***]¹ [(31-a) matter relating to election of members of Committees and or sub-section (2) of section 13; (31-b) constitution of Centralized service under section, 23-A; and (31-c) the procedure in respect of-surcharge under section 26-W; and]² (32) any other matter which is to be or may be prescribed. (3) All rules made under this Act, shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of fourteen days extending in its one session or more than one successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or amendments as the two Houses of Legislature may agree to make, so, however, that any such modification or amendment shall be without prejudice to the validity of anything previously done [thereunder.

113

1. Del. By 8 27 of president Act no. 13 of 1973 as re-enacted by U.P. Act no. 30 of 1974.

2. Ins by section 27 of President Act No. 13 of 1973 as re-enacted by ibid. [The Uttar Pradesh Krishi Utpadan Mandi Act, 1964]

[Schedule]

¹[SCHEDULE

[SECTIONS 2(a) AND 4-A]

A- Agriculture

1 -Cereals-----

114

1- Wheat 2- Barely 3- Paddy 4- Rice 5- Jowar 6- Maize 7- Bajra II- Legumes-------

1- Gram

2- Peas

3- Arhar

4- Urd

5- Moong

6- Masoor

7- Lobia (seed) III- Oilseeds ----

1- Mustard and tape seed (in cluding rye, duwan, taramira, and toria) of al kinds. 2- Linseed.

3- Sehuwan (seed)

4- Castor seed

5- Groundnut

IV- Fibres---

1- Jute

2- Cotton (ginned and unginned) 3- Sunnhemp fibre

4- Paston

V- narcotics---

1- Tabacco

VI- Spices----

1- Coriander

2- Ripe chillies

3- Methi (seeds)

4- Dry ginger

VII- Grass and Fodder—

1- All types of grass and fooder (green and dried)

2- Bhusa

8- Bejhar

9- Manduwa

10- Oats

11- Kakun

12- Kodon

13- Kutki

14- Sawan

8- Soyabean

9- Khesari

10- Sanai (seed)

11- Dhaincha (seed)

12- Guar

13- Moth

14- kulthi

6- Til seed

7- Mahuwa seed

8- Gullu

9- Cotton seed

10- Saflower seed

5- Dhaincha

6- Rambans

7- Mesta

5- Sonf (anised)

6- Turmeric

7- Dry mango slices and amchoor 8- Cumin seed

1. Ins. and be deemed always to have been inserted by section 11 of U.P. Act no. 10 of

1970.

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Schedule]

VIII- Miscellaneous---

1- Cholai seeds

2- Poppy seed

3- Ramdana

8- Ambri seed

9- Mahuwa flower (dry)

10- Chairaunjee

115

4- Walnuts 5- Ban

6- Neeem seed 7- Celery seed B- Horticulture- I- Vegetables— 1- Potato

2- Onion

3- Garlic

4- Sweet potato 5- Colocasia 6- Ginger (green) 7- Kachalu

8- Ghillies

9- Tomato

10- Cabbage, cauliflower knol khol. 11- Carrot

12- Radish

13- Brinjal

14- Tinda

15- Bottle gourd

16- Green peas

17- Turnip

18- Parwal

19- Beans

20- Saag(of all kinds)

II- Fruits—

1- Lemons

2- Orange

3- Mosambi

4- Sweet orange(malta)

5- Grape fruit

6- Banana

7- Pomegranates

8- Strawberries

9- Musk melon

10- Water melon

11- Snap melon

12- Papaya

13- Phalsa

14- Poopy

15- Apple

16- Guava

17- Ber

18- Aonla

11- Berseem (seed)

12- Lucern (seed)

13- Makhana

14- Sugarcane

15- Mesta seed

21- Betal leaves

22- Beet root

23- Yam

24- Elephant foot

25- Lettuce

26- Dill

27- Jack fruit(green)

28- Cucumber

29- Snake gourd

30- Bittter gourd

31- Sponage gourd

32- White gourd

33- Lady's finger

34- Pumpkin

35- Cluster beans

36- Tamarind

37- Banda

38- Singhara

39- Lobia (green)

19- Peaches

20- Loquat

21- Bela

22- Pineapple

23- Mango

24- Plum

25- Fig

26- Hack fruit (ripe)

27- Kamrakh

28- Karonda

29- Kates

30- Khirni

31- Apricot

32- Jamun

[The Uttar Pradesh Krishi Utpadan Mandi Act, 1964] [Schedule]

116

33- Litchi 34- Chiku 35- Pear C- Viticulture 1- Grapes

D- Apiculture 1- Honey

E- Sericulture 1- Silk

F- Pisciculture 1- Fish

G- Animal husbandry products 1- Poultry

2- Eggs

3- Cattle

4- Sheep

5- Goat

6- Butter

7- Ghee

8- Khoya

H- Forest Products

1- Gum

2- Wood

3- Tendu leaves

36- Custard apple

37- Mulberry 38- Pumelo 39- Raspberry

2 -wax 9- Cottage cheese 10- Milk 11- Hides and skins 12- Bones 13- Meat 14- Bristles 15- wool 4-Reetha 5-Lac 6-Catechu ----------------------------------------------