Chhattisgarh act 12 of 1970 : The Chhattisgarh Nirashriton evam Nirdhan Vyaktiyon ki Sahayta Act, 1970

Date: 12 Feb 1970

Department

Department of SOCIAL WELFARE

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m=-· mam;rq, ~~•n . ~- "tll'N.

<,) ~ m~ umw~ _fym~ ~ f.itr.t ~ q;'l-~ < mrru;r> ~~. 2010 ~li<.1N.•ll.

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’, ( t Wang W, Em: mm 2cm (6) meﬁm2%m(w)ﬁW“#wqﬁamaﬁﬁmmm mmﬁanﬁwm'tmmmwfwwmnﬁzﬁmwm'uﬁmﬁa M1111} ‘ ' (7) waﬁﬁuwaﬁmzé: may)? wan W(ﬁ)w<y)1§wg “it‘laﬂﬁw ‘ "(51) ‘mﬁxﬁaﬁﬁr‘ﬁ'aﬁhaéqmaérwfnnfaaﬁﬁ. .1?) ‘m‘ﬁm%~ (m) wwwmmﬁwmwtmw ﬁhﬁmmﬁ%m§ﬁamﬁmmaﬁwﬂﬁ mmﬁmﬁ (ﬁaﬁmﬁws‘rwuﬁﬁﬁmﬁwﬁ mmwﬁamzﬂmtm (a) mmmm»m 111 m ﬁlm W Etﬁlwﬁ mm mm uﬁuiﬁi aﬁzﬁi ﬁfuﬁwﬁnqﬁ W%Mm%amaﬁazm mmﬁmﬁa Wuhmﬁmﬁﬁmmimﬁﬁm." (1) ﬁWﬁmaﬁm‘WMsz-R"éamﬁﬂm‘mm Wammmmm'mmm. (2) ' qaaaﬂzﬁwaﬁmstwdﬁwwuwtmwuzwm'yﬁt— mmm 1(3) mushy: (w) ﬁu—w (1115) Tut (QWWVWM ﬁrmil'h,3lﬂh1:— . “0:47) ﬁmmﬁammmﬁsmwmzﬁ-m; (ﬂ) www.m—mmwmqﬁumﬂﬁttﬁ'mm mammtmtmmw: aaafuﬁmuﬂumnmﬁn-umu—mtmwﬁwfﬁmm-mmﬁﬁﬁﬁ mﬁ,ﬂd¥l:— “(z-m) W,wﬁaﬁﬁmﬁsﬁnﬁdmaﬁmwﬁummﬁﬁmﬁfu ﬁuwmﬁmmwmﬁmﬁmmmmaamwm ﬁmﬁm,WﬁﬁﬁﬁﬁmammmwMQdm mmmﬁmmmmmmummmwmm ‘ WW,WWMW,WWWWMW. (2-mm)wﬁufwﬁﬁxmmm,f¢eﬁmﬁkﬁﬁﬁwﬁ$ﬁ(mm mmm)mm,197o(197md,smwazmﬁmwi h¥mﬁﬁﬁﬁzmﬁﬁmmmﬁ$ﬂﬁmmm. (2-1513!) mama) emu—a?) i7 amwmtmmmﬁfuﬁwﬁnﬁﬁ ﬁaﬁmﬁméﬁﬁmmﬁmﬁ micﬁnfmmﬁﬁawmﬁmwwﬁfﬁ muﬁdmtmtmmaﬁm: wwwﬁm’fmﬂa‘fﬁﬁmﬁﬁﬁmﬁwﬁ 522 (1') mamm‘ “I“ ‘ W V?! ll‘l’.

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522 (2)

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CHffA TTISGARH .ACT . (No. 24 of 2010)

mE_cHaArr1sGAR1J NIR.AsHRIToN AvAM N1RoHAN vvAKTivoN KI SAHA Y ATA (SANSH~DHAN) ACt\ .2010

. . . An Act further u, ~end tJle .Chl1atti~garh Nirashriton Ava:m Nil"db~o Vyaktiyon

Ki Sahayata Adhiniyam, 1970 (No.12 of 1970). · · · · '.

. · Be it enacted by 1he ~hhattiss;arh Legislature in the Six1y first )'ear of the Rcput,lic of India, as follows :- · · ·

Short tltlc:, ~xfont · . I . ('!) This Ad,l1iniyam n1:iy bl! c1i! li.'d_ lhe Chhauisgarh Nira. hrilrn\ Av.lm}'hrdi!an and COOlllll'OCf• m~nt. •

.... ',• '

, Vyuk!iyon Ki S~hay:lla (S:msho(lhan)Adhiniyam. 201 0 . .

. (2) _· ll ex lends to the wholt; S1:11~ of Chhat tisgarh . .

_:· · : ·. ·. (3) .· -_: , i~-shali co,~e i~-l~ f;rc;·fr~~ ;he'. <lat~-~f irs puulic~1i~in in.t!~c··oiri~i~I G~~llc . I ' ' ' ' ' • •

' ' ' . .' .

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512 (2) m7an mymﬁvﬁm ﬁwmmﬁmmwmt Slum! micv uxlum- Ind mrm. WWW Mia-7 29 m 2010 «mm amm‘mﬁaﬁaﬁmﬁmisamﬁﬁwﬁifﬁﬁuﬁam ﬁﬁmﬁitmmﬁﬁmqﬁﬁmﬁmm$mvﬁmﬁ ammﬁmmﬁmméﬁu‘rﬁ? gaaﬁxﬁtmzﬁm 7ﬁ3qam(1)%mwi,mzwmﬁarﬁdam’mm mm waﬁrﬁmﬁm9ﬁim(z)ﬁ:— , (‘1?) m (a) *Wﬁqﬁfmmmmﬁaﬁmm. emiq :— “(a:-1)Hzﬁﬁ. Ww4ﬁ mun (2-39) is mﬁa ﬁaﬁﬁlﬁ ﬁnal Wmmﬁaﬁmﬁ ;" (ﬂ) Kaufuﬁwwﬁumﬁrwumna‘aw w, WWW mam Mariana:— “(n-1) ﬂuﬁaﬁzﬁwaméi wwtﬁﬁ‘cﬂmmata'ﬁdm‘m mam." mm, him 23 fawn 2010 mm 11253181. 213/21— «mm. n/1c.-m%xifmﬁi7wgét awkwoﬁimﬁm Wwﬁdmﬁaﬁaﬁmwxﬁw) Wm, 2010(m24ﬁ2mo)mwhﬁeﬁmnwwatmfm cummencn- Wizmtmﬁam WK, it n3. mm, zu-uﬁm, CHHATHSGARH ACI‘ (No.24 of 2010) THE CHHATTISGARH NIRASHRITON AVAM NIRDHAN VYAKTIYON KI SAHAYATA (SANSHODHAN) ACT. 2010 Ali Act. further to mend the Chhamsgnrh Ninshrllon Avnm N-irdlnn Vynku'yon Ki Sill-yin Adhiniyim. 1970 (No. 12 of 1970). Be it enacted by [he Chhanisgarh chislalum in the Sixty ﬁrst year of the Republic of India. as follows :—« l. (I) Tlus Adhiniyam may be cnncd the Chhauisgurh Nimyhnlun Amm Nudhur Vyukﬁynn Ki Sahayala (Sunshodhan)Adhiniyam. 20m {2) 11 extends m the whole Slalc of Chhumsgnm, (3) It shall came imn force from the date ufirs publicauun m the Olﬁciul Gazelle

r , .... 1 .·

2.·

In this Act, unless, the context otherwise requires :.....:.. • _ "Principal Act" means. the Chhattisgarh Nirashrit<?n · Avam Nirdhan Vyaktiyon Ki Sahayata Adhiiliyam, 1970 (No. 12 ofl 970). ·

(l)

_(2)

' (3)

, ' , ,'

.....

For sub-clause (ii) of clause (a) of Section 2 _of the Prindpal Ac~ the following sub-clause shall be substituted, namely :- "Person with disability" suffering from not less than forty percent ~f any dis-

. abil·ity as certified by a medical authority.

After sub-~lause (ii) of clauSt? (a) of Section. 2 _of the Prinr.ipal Act, the follow- ing sul>-clause shall be inserted, namely.:- .. "(iii) a widow or a divorcee or a woman subjected to cruelty fulfilling such

requirements including that of residence in a local area as may be prescrit>:e4; · · · ·

(iv) Ch!ldren affected by naxal violence."

. For sub-clause (a-i) (ii) of Section 2, the following sub-clause shall be substi- tuted, namely~- · "members belonging to family, ofbelo~ poverty line as notified by the State· Government from time to time."

. (4) l!J explanation of. clause (a-i) of Sect,ion 2 of th.e Principal Act, for the '-"'.otds "husband, wife and their tninor children," the words "husband, wife, their mi- nor children and unmarrie4 daughter" shall be. substituted.

(5).

(6) '''

fl)

•For . uh-clause (iii) o.f cla~se (b) of Sectio~ 2 of the Pri~cipal Act, the foliow•.- ing· sub-clause shall be substituted, namely :- · . · · : ''jn the case of a Oram.Panchayat, the Chhattisgarh 'Panchay at Raj Adhloiyam, 1993 (No. 1-of 19?~)". ·

. .

In clause (d) of Section 2 of the Principal Act. for the words '"notified area comJnittee. -or ,g-ram 'panchayat or adivasi panchay~t" the' words "notified ~ committee or gram panchayat" _shall be substiruted.

After clause (s) ~f Section 2 of f:he Principal Act, the followiog (h) and (i) . clauses .shall be added, namely:...:.. . · ."(h) . "State Destitute Fund" m~s the Fund. constituted ·under section 4. . . . . .

(i) "Cruelty" means- (a) · any wilful cond1,.1ci w})icli is of such a nature as is likely to

drive the woman to commit suicide or to cau.se grave injury . or dan~r to life, limb or heal!}\ (whether mental or phys.i-. cal) of the woman, or

(b) harassment of woman-where sµch harassment is with a view to coercing her or any pe~on related her to meet any unlaw- ful demand for any property or v,iluahle security or is on account of failure by her or any person, related to-her to meet such demand°.'' . · ·

S22 (3)

Deflnltio.n.

Amendment of Sectton 2.

(I . ln section 3 of the Principal Acl, for tlle words ''make adtqua(e provision" the 1.. .cndmcnt of words "i mplemen,t scheme and to provide ~deqt.iate relief ' shall tie substituted. ·Stclion 3:

(2) In ~lause (d) of Section 3 of the Principal Act tor the word "loan" the word :•assis.rance~ shall be substituted·,· · ·

' ~ . '£/~

• ·-::.1

·;.'j .

. .. , ... ,i:r.!;;_:_:•/:--.i

mnemﬁmnﬁamzoto 522 (3) 2. In this Act, unless the context otherwise requires: — Del'lnllion. "Principal Act" means the Chhattisgarh Nirashriton Avam Nlrdhan Vyaktiyon Ki Sahayata Adhiniynm, 1970 (No. 12 of 1970). 3. (1) For subclause (ii) of clause (a) of Section 2 of the Principal Act. the following Am .r sub-clause shall be substituted namely. —- Section “Person with disability" suffering from not less than forty percent of any dis- ability as certiﬁed by a medical authority. (2) After subclause (ii) of clause (a) of Section 2 of thePrinripal Act. the follow- ing subclause shall be inserted. nlmely. :— “(iii) a widow er a divorcee or a woman Iubjectad to cruelty fulﬁlling such ‘ requirements including that of residence in I local area as may be prescribed: (iv) Children affected by naxel violence." (3) For sub-clause (1- i) (ii) of Section 2. the following sub-clause shall be substi- tuted. namely:— “members belonging to family of below poverty line as notiﬁed by the State Government from time to time. " (4) ln explanation of clause (a-i) of Section 2 of the Principal Act. for the words . "husband, wife and their minor children," the words “husband. wife. their mi- nor children and unmarried daughter" shall be substituted. (S) For sub-clause (iii) of clause ([2) of Section 2 of the Principal Act. the follow- ing tub-clause shall be substituted, namely :— "in the case of in Gram Panchayat. the Ctdtnttisgarh Panchayat Raj Adhlnlyam. 1993 (No. l of 1994)". (6) ln clause (:1) of Section 2 of the Principal Act. for the word: “notiﬁed area \ committee or grim panchayat oradivni panchaynt" the words “notiﬁed am committee or gum punchayat" shall he nub-tinned. ‘ (7) After clause (a) of Section 2 of the Principal Am. the following (h) and (i) clauses shall he added. numely‘ ‘ "(h) “Stare Dutitute Fund" means the Fund constituted under section 4. (i) “Cruelty" means— (n) any wilful conduct which is of such a nature Is is likely to drive the woman to commit suicide or to cause grave injury or danger to life. limb or health (whether mental or physi- cal) of the woman. or (b) harassment of woman-where such harassment is with a view to coercing her or any person related her to meet any unlaw- l lul demand for any property or valuable security or is on account orrailurc by her orany person related to her to meet such demand." 4 (I) in section Balthe Principal Act. for the words “make adequate provision" the A~Audmt at words “implement scheme and to provide adequate relic!" shall be substituted. SWIM 3» (Z) In clause (A) of Section 3 of the Principal Act, for the word "loan" the word “assistance? shall he substitutedr

522 (4)

Amcnd_ment - of 5. Section 4.

-Am~ndme.nt . -or 6' • . Sec::1100,'1. _-

Amendment" ·or 7. _ Sectio~ ~.

(3) For sub.dause (i) artd (ii) of clause (d) of Section 3, the following shall be _- substituted, namely;_:. "'(i) cremation of an indigent person or any member of his family;

{ii) - special schemes for fhe benefit of girls belonging to families of below poverty li_ne as notified by the State Government from time to time."

For sub-section (2-A) of Section 4 of the Principal Act, the following ~ub-sections shall · be substituted, namely :~

- - "(2-A) The Collector shall apportion and deposit tweoty percent of the amount of collectiori made by a market committee, into the Stale Destitute Fund, and the amount collected in such fund shall be utilised for any district in such manner as may be prescribed, and the-Commissioner/Director, Panchayat and Social Welfare Chhattisgarh shall operate and maintain proper account of such fund, and the account of such fund shall be audited-by the Director, Local Fund Audit, Chhattisgarh.

(2~AA) All mori~ys of the -Stale Destitute Fund shall Ix; deposited in a co-operative bank or any Bank specified in the first Schedule to -the Banking Companies "(Acquisition and Transfer of Undertakings) Act, 1970 (No: 5 of 1970), as a cotre.c;ponding new "bank or in post offic~ saving bank:

· (2-A~) The amount .remaining after apportionm~nt uncie~ sub-section (2) ai:td (2-A) shall be utilised for "the . purpose of setting up and maintaining homes· for destitutes and indigent persons in the area falling wi~in the jurisdiction of the market committee concerned:

. .Provided that the State Governmenf may, having regard to "the need of such .home$ in any other areas, order the utilisation.of not exceeding ten _per• · cent of the remaining. amount.for setting.up .and .maintaining homes for destitutes and-indigent person~ in such other area outside the jurisdiction Qf the market com:mittec-co~erne<t.

In the first ·provis'o to sub-section (i) of S~tion 7 .of the.Principal Act, the words "or adivasi. pancbayat" shall 1:>e · omitted.

ln s.ub-sectipn (2) of Sectio11 9 of the Principal Act :-:- ·-(i) : -.aftq clause (a), the fo!Jowing clause shall tie inserted, namely :-

(ii)

"Ca--1> the. manner .in which the State Destitute Fund shall be l:ltilised in a11y district _under su.b-secti_on (2-A) of Section 4;"

for claure (c-1) of Section 9 of the Priricipa,lAct. the following clause shall be substituted, namely :- "(c-l) terms and conditions subject to which relief may be provided under

Section 3."

. ·-... . ..

·-

•.

. .

.-._.

522 (4) WW,WZ9WW2MO Amendment Sixth-4‘ Amendment Sealant Amen-Imam Sectlon 9. of of a! 6. 7. (3) Foi' subclause (i) and (ii) of clause (d) of Section 3, the following shall be substituted. namely 2—‘ "(D cremation of an indigent person or any member of his fnrnily: (ii) special schemes for the beneﬁt of girls belonging to families of below poverty line as notiﬁed by the State Government from time to time." For sub-section (Z-A) of Section 4 of the Principal Act. the folloM'ng sub—sections shall be substituted. namely :— “(Z-A) The Collector shall apportion and deposit twenty percent of the amount of collection made by a market committee, into the State Destitute Fund. and the men nt collected in such fund shall be utilised for any dish-let in such manner as may beprescribed. and lheCommiﬁioner/Director, Panehayat and Social Welfnre Chhattisgnrh shall operate and maintain propunccount of such fund, and die account of such fund shall be audited by the Director. Local Fund Audit, Chhattilgarh (Z-AA) All money: of the State Destitute Fund shall he deposined in I cooperative bank or any Bank speciﬁed in the ﬁrst Schedule to the Banking Companies (Acquisition Ind Transfer of Undertakings) Act. 1970 (No. 5 of 1970), as a corretponding new bank or in post ofﬁce saving bank. ‘ (Z-AB) The amount remaining after apportionment under sub-section (2) and (Z-A) shall be utilised for tltepurpose of setting up and mainuining homes for destitutes and indigent persons in the area falling within the jurisdiction of the market mmmittee concerned: Provided that the State Government my, having regard to the need of such homes in any other areas. order the utilisation of not exceeding ten per eentoi‘ the remaining amount for setting up end maintaining homes for destitutes nndindigent persons in such other area outside the jurisdiction of the market committee concerned". In the ﬁrst proviso to rub-section (l) of Section 7 of the Principal Act, the words "or adivasi panchaya " shell be omitted. In sub—section (2) of Section 9 of the Principal Act :— _ (i) after clause (a). die following elnuse shall be inserted, namely :- "(a-l) the manner in which the State Destitule Fund shall be utilised in any district under subsection (2-A) of Section 4;" (ii) for clause (c-I) of Section 9 of the Principal Act. the following clause shall be substituted, namely :— “(c-l) terms and conditions subject to which relief may be provided under Section 3." wt “a

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CHHATTISGARH ACT

(No. 12 of 20 I 7)

788 (I)

THE CHHATTISGARH NIRASHRITON AVAM NIRDHAN VYAKTIYON Kl

SAHAYATA ( SANSHODHAN) ADHINIYAM, 2017.

An Act further to amend the Chhattisgarh Nirashriton Avam Nirdhan Vyaktiyon Ki Sahayata Adhiniyam, 1970 (No. 12 of 1970).

Be it enacted by the Chhattisgarh Legislature in the Sixty-eighth Year of the Republic of India, as follows :-

S h ort ti tl e , ex tent I. ( I) This Act may be called the Chhattisgarh Nirashriton Avam Nirdhan Vyaktiyon Ki Sahayata (Sanshodhan) Adhiniyam, 20 17. and commencement.

Amendment of 2. Section 2.

(2) It extends to the whole State of Chhattisgarh.

(3) It shall come into force from the date of its publication in the Official Gazette.

In the Chhattisgarh Nirashriton Avam Nirdhan Vyaktiyon Ki Sahayata Adhiniyam, 1970 (No. 12 of 1970), (hereinafter referred to as the Princ ipal Act), in Section 2, in clause (a),-

(a) In sub-clause (iv), for punctuation full stop(.), the punctuation semi-colon (;) shall be substituted;

(b) after sub-clause (iv), the following shall be added, namely:-

·'(v) Person suffering from HIV A ids;

(vi) Person suffering from leprosy and recovered from leprosy;

(vii) Person suffering from mental illness and recovered from mental illness;

(viii) Third Gender person;

(ix) Dwarf."

WW. W4ﬁﬁm2017 783m Shorr rlrle. uleut and commencement. Muemlnlﬂll Swim. z. of CHHATTISGARH ACT (No [2 of 2017) THE CHHATTISGARH NIRASHRITON AVAM NIRDHAN VYAKTIYON Kl SAHAYATA (SANSHODHAN) ADHINIYAM, 2017. An Act further lo amend the Chhattisgarh Nirashriion Avam Nirdhan Vyakliyun Ki Sahayata Adhiniyam, 1970(No. 12 of I970). Be it enacted by the Chhanisgarh Legislature in me Sixty-eighth Year ofihe Republic of lndia. as follows :- l. (I) This Ac! may be called the Chhallisgarh Nirashrixon Avam Nirdhan Vyaktiyon Ki Sahayata (Sanshodhan) Adhiniyam. 2017. (2) II extends in the whole Sraie ofChhanisgarh. (3) It shall come into force from the date ofiis publication in the Ofﬁcial Gazette. 2, In the Chhatlisgarh Nirashrimn Avam Nirdhan Vyakiiyon Ki Sahayma Adhiniyam, 1970 (No. ll of 1070), (hereinaﬁer referred ID as the Principal Act). in Seclion 2‘ in clause (a): (a) In sub-clause (M for punctualiun full stop (.l. Ilie pUncruation semi»colon (:) shall he subsliiuled: (b) aﬂer sub—clause (iv). the following shall be added‘ namely :- "(v) Person suiTering from ”W Aids: (vi) Person suffering from leprosy and recovered from leprosy: (vii) Person sulTering from mental illness and recovered from mental illness: (viii) Third Gender person: (le Dwarf." WWW—Tﬁaﬁm Wammw.mﬁlﬁawm - zn|7

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Chhattisgarh Nirashriton Avam Nirdhan Vyaktiyon ki Sahayta Sanshodhan Adhiniyam, 2017

Chhattisgarh act 12 of 1970 : The Chhattisgarh Nirashriton evam Nirdhan Vyaktiyon ki Sahayta Act, 1970

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