Odisha act 22 of 1961 : The ORISSA HOME GUARDS ACT, 1961

Date: 17 Apr 2011

Department

Department of Law

PDF

dze la[;k& 60 iathd`r la[;k&Mh0,u0@30&2009&2011

¼ykblsUl Vw iksLV fonkmV izhisesUV½

ljdkjh xtV] mRrjk[k.M

mRrjk[k.M ljdkj }kjk izdkf”kr

vlk/kkj.k

fo/kk;h ifjf”k’V

Hkkx&1] [k.M ¼d½

¼mRrjk[k.M vf/kfu;e½

nsgjknwu] lkseokj] 18 vizSy] 2011 bZ0

pS=] 28] 1933 “kd lEor~

mRrjk[k.M “kklu

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

la[;k 137@fo/kk;h ,oa lalnh; dk;Z@2011

nsgjknwu] 18 viSzy] 2011

vf/klwpuk

fofo/k

**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk ikfjr mRrjk[k.M df̀’k mRikn e.Mh ¼fodkl ,oa fofu;eu½ fo/ks;d] 2011 dks fnukad 18 viSzy] 2011

dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 09 o’kZ 2011 ds :i esa loZ&lk/kkj.k dh

lwpukFkZ bl vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA

mRrjk[k.M df̀"k mRikn e.Mh ¼fodkl ,oa fofu;eu½ vf/kfu;e] 2011

¿mRrjk[k.M vf/kfu;e la[;k 09 o’kZ 2011À

mRrjk[k.M jkT; esa df̀’k mRiknksa dh foi.ku iz.kkyh ds izHkkoh fofu;eu vkSj muds fy, mfpr ,oa vk/kqfud

e.Mh iz.kkyh dh LFkkiuk ,oa fodkl] df̀’k izlaLdj.k ,oa df̀’k fu;kZr ds mRFkku rFkk ef.M;ksa ij izHkkoh fu;a=.k ,oa

i;Zos{k.k djus ds fy, vkSj bl fo"k; ls lEcfU/kr ,oa vkuq"kafxd ekeyksa ds fy;s

vf/kfu;e

Hkkjr x.kjkT; ds cklBosa o’kZ esa mRrjk[k.M fo/kku lHkk }kjk fuEuor~ vf/kfu;fer gks&

v/;k;&,d

izkjfEHkdh

laf{kIr uke] foLrkj vkSj

izkjEHk

1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M df̀"k mRikn e.Mh ¼fodkl ,oa fofu;eu½

vf/kfu;e] 2011 gSA

¼2½ ;g lEiw.kZ mRrjk[k.M esa ykxw gksxkA

¼3½ ;g ml rkjh[k dks izoR̀r gksxk] tks jkT; ljdkj }kjk jkti= esa vf/klwpuk }kjk

fu;r dh tk;sA

ifjHkk"kk,a 2-

tc rd fd lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa &

¼,d½ *^df̀"k mRikn** ls df̀"k] m|ku&deZ] iq’ideZ] nzk{kk&d̀f"k] e/kqeD[kh ikyu] dks'k dhV

ikyu] eRL; lao/kZu] i'kqikyu ;k ou mRikn ds lHkh mRiknu ,oa oLrq;sa] pkgs og

izlaLdr̀ gks vFkok ugha] dh ,slh ensa vfHkizsr gS] ftldks le;≤ ij jkT;

ljdkj vf/klwpuk }kjk vuqlwph esa fofufnZ’V djsa vFkok ?kksf"kr djs vkSj blds

vUrxZr nks ;k vf/kd ,slh enksa dk lfEeJ.k ,oa izlaLdr̀ ensa Hkh gS vkSj blesa

xqM+] jkc] “kDdj] [kk.Mlkjh o txjh Hkh “kkfey gksaxs(

¼nks½ **d’̀kd vFkok mRiknd** ls og O;fDr vfHkizsr gS] tks fdlh df̀’k mRiknu dks ;k

rks Lo;a ;k vius ifjokj ds fdlh lnL; ;k ikfjJfed ij j[ks x;s Jfedksa ds

ek/;e ls mRikfnr djs] ikys&iksls] fdUrq ,sls mRiknd lfEEkfyr ugha gS] tks

e.Mh dR̀;dkjh tSls&O;kikjh] nyky ;k vk<+fr;k ds :i esa dk;Z djrk gks ;k tks

lk/kkj.kr;k df̀’k mRiknu dk vU; izdkj ls laxzg djus dk dkjksckj djrk gks(

¼rhu½ **fcy** ls O;kikjh] deh”ku ,tsUV vFkok vk<+fr;ksa }kjk tkjh fd;k x;k fcy] tSlk

fd fofgr gks] vfHkizsr gS(

¼pkj½ *^cksMZ** ls bl vf/kfu;e dh /kkjk 47 ds v/khu xfBr ^^mRrjk[k.M jkT; df̀"k

mRikn foi.ku cksMẐ * vfHkizsr gS(

¼ik¡p½ *^O;kikj** ls dz;&fodz;] izlaLdj.k] Hk.Mkj.k] ifjogu] ;k df̀’k mRikn ls lEcaf/kr

fdz;k&dyki vfHkizsr gS( ¼N%½ *^dzsrk** ls og O;fDr] O;fDr;ksa dk lewg] QeZ ;k dEiuh ;k lgdkjh lfefr ;k

ljdkjh ,tsalh] fuxe] O;kikjh] deh”ku ,tsUV ;k vk<+fr;ka vfHkizsr gS] tks Lo;a ;k

fdlh vU; O;fDr ds izfrfuf/k ;k vfHkdrkZ ds :i esa df̀’k mRikn dks e.Mh {ks=] tks

bl vf/kfu;e }kjk vf/kfu;fer gks] ls dz; djrk gS ;k dz; djokus ds fy, lger

gks(

¼lkr½ **mifof/k** ls df̀’k mRiknu e.Mh lfefr }kjk bl vf/kfu;e ds micU/kksa ds vuqlkj

cuk;h x;h mifof/k vfHkizsr gS(

¼vkB½ *^dsUnzh; Hk.Mkjkxkj fuxe** ls Hk.Mkjkxkj fuxe vf/kfu;e] 1962 ¼vf/kfu;e la[;k

58 o"kZ 1962½ ds v/khu LFkkfir ;k LFkkfir ekuk x;k dsUnzh; Hk.Mkjkxkj fuxe

vfHkizsr gS(

¼ukS½ *^eq[; dk;Zikyd vf/kdkjh** ls df̀’k mRiknu e.Mh lfefr }kjk /kkjk 36 dh

mi/kkjk ¼2½ ds v/khu fu;qDr O;fDr vfHkizsr gS(

¼nl½ *^dyDVj** ls ml ftys dk dyDVj vfHkizsr gS] tgk¡ ml e.Mh {ks= dk iz/kku

e.Mh LFky fLFkr gS vkSj blds vUrxZr ,slk vf/kdkjh Hkh gS] tks mlds }kjk

,rnFkZ izkf/kdr̀ fd;k x;k gks(

¼X;kjg½ **vk;qDr** ls jkT; ds ,sls iz”kklfud eaMy dk vk;qDr vfHkizsr gS] tgk¡ ml

e.Mh {ks= dk iz/kku e.Mh LFky fLFkr gS(

¼ckjg½ ^*deh”ku ,tsUV] nyky ;k vk<+fr;k** ls ,sls O;fDr vfHkizsr gS] tks dkjksckj ds

lkekU; vuqØe esa] deh'ku ;k ikfjJfed ij] pkgs og uxnh esa gks ;k oLrq esa]

vius Lokeh dh vksj ls df̀"k mRiknu ds Ø; ;k foØ; dh lafonkvksa dh ckr ;k

O;oLFkk djrk gks] fdUrq blds vUrxZr ,sls Lokeh dk lsod ugh gS Hkys gh og

,slh lafonkvksa dh ckr vFkok O;oLFkk djrk gks(

¼rsjg½ *^lfefr** ls bl vf/kfu;e ds v/khu xfBr df̀’k mRikn e.Mh lfefr vfHkizsr gS(

¼pkSng½ *^lafonk df̀’k deZ** ls ,d O;fDr ds }kjk] ftls ^lafonk df̀’k mRiknd* dgk

tk;sxk] nwljs O;fDr] ftls ^lafonk df̀’k izk;kstd* dgk tk;sxk] ds e/; bl vk”k;

ds fyf[kr djkj] fd mldk df̀’k mRikn] tSlk fd djkj esa fo'ks"k :Ik ls

mfYyf[kr gksxk] Ø; fd;k tk;sxk] ds v/khu fd;s tkus okys df̀’k dk;Z vfHkizsr

gS(

Li’Vhdj.k%&¼d½ *^lafonk df̀’k mRiknd** ls oS;fDrd d’̀kd vFkok rRle; izoR̀r fdlh

vf/kfu;e ds varxZr fdlh Hkh uke ls iathdr̀ d’̀kdksa ds laxBu vfHkizsr gS(

¼[k½ *^lafonk df̀’k izk;kstd** ls fdlh O;fDr] QeZ] dEiuh O;fDr;ksa dk lewg

;k fudk;] tks fdlh Hkh uke ls rRle; izoR̀r fdlh Hkh fof/k ds v/khu iathdr̀

gks] vfHkizsr gS(

¼iUnzg½ ^*lafonk df̀’k deZ djkj** ls lafonk df̀’k deZ gsrq ^lafonk df̀’k mRiknd* ,oa

^lafonk df̀’k izk;kstd* ds e/; fd;s x;s fyf[kr djkj vfHkizsr gS(

¼lksyg½ ^*lgdkjh Ø;&foØ; lfefr** ls mRikndksa dh ,slh lgdkjh lfefr vfHkizsr gS]

tks mÙkjk[k.M lgdkjh vf/kfu;e] 2003 ¼vf/kfu;e la[;k 5 o"kZ 2003½ ds v/khu

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

gks(

¼l=g½ **uke&fufnZ"V** ls jkT; ds lkekU; ;k fo'ks"k vkns'k }kjk bl fufeRr

ukfer@fu;qDr O;fDr vfHkizsr gSS(

¼vBkjg½ *^fu;kZr** ls df̀’k mRikn dks Hkkjr o’kZ ds ckgj Hkstuk vfHkizsr gS(

¼mUuhl½ *^fu;kZrd** ls dksbZ ,slk O;fDr ;k QeZ vfHkizsr gS] tks df̀’k mRiknksa dk fu;kZr

djs(

¼chl½ **izFke vkod** ls fdlh ,sls vf/klwfpr df̀’k mRiknu ds fodz;] laxzg ;k laO;ogkj ds fy, e.Mh {ks= esa igyh ckj vkod vfHkizsr gS] ftl ij fdlh e.Mh {ks= esa

e.Mh “kqYd mn~x̀ghr ugh fd;k x;k gks] pkgs mls mlh e.Mh {ks= esa fdlh LFky

ls ;k fdlh vU; e.Mh {ks= ls ;k jkT; ;k ns”k ds ckgj ls yk;k x;k gk s(

¼bDdhl½ *^vk;kr** ls df̀’k mRikn dks Hkkjr ds ckgj ls eaxkuk vfHkizsr gS(

¼ckbl½ *^vk;krd** ls og O;fDr ;k QeZ vfHkizsr gS] tks df̀’k mRiknksa dk vk;kr djs(

¼rsbl½ **vuqKfIr** ls bl vf/kfu;e ds v/khu nh xbZ vuqKfIr vfHkizsr gS(

¼pkSchl½ ^*vuqKfIr/kkjh** ls fdlh ,sls O;fDr] la?k] QeZ] dEiuh] lkoZtfud midze vkSj

lfefr vfHkizsr gS] ftldks bl vf/kfu;e ds v/khu vuqKfIr nh xbZ gks(

¼iPphl½ *^LFkkuh; fudk;** ls mRrjk[k.M esa izoR̀r fdlh vf/kfu;e ds v/khu xfBr ;k

LFkkfir uxj fuxe] uxj ikfydk ifj’kn] Nkouh ifj"kn] uxj iapk;r] ftyk

iapk;r ,oa xzke iapk;r vfHkizsr gS(

¼Nchl½ ^*izcU/k funs'kd** ls jkT; ljdkj }kjk izcU/k funs'kd ds :i esa fu;qDr

vf/kdkjh vfHkizsr gS vkSj blds vUrxZr ,slk dksbZ vU; vf/kdkjh Hkh lfEefyr gS]

tks bl vf/kfu;e ds v/khu izcU/k funs'kd ds lHkh ;k fdlh dR̀; dk ikyu djus

ds fy, cksMZ ;k izcU/k funs'kd }kjk izkf/kdr̀ gks(

¼lÙkkbl) **foi.ku** ls df̀’k mRikn izokg ls tqMs+ ,sls lHkh fdz;kdyki vfHkizsr gSa] tks Qly ds mRiknu foUnq ls izkjEHk gksdj mlds vfUre miHkksDrk rd igq¡pus rd

lEiUu gksrs gaS ;Fkk& Js.khdj.k] izlaLdj.k] Hk.Mkj.k] ifjogu] forj.k pSuy vkSj

os vU; lHkh dk;Z tks bl izfdz;k esa “kkfey gSa(

¼vBkbl) *^e.Mh {ks=** ls ,slk {ks= vfHkizsr gS] tks bl vf/kfu;e dh /kkjk 10 ds v/khu bl :i esa vf/klwfpr gks ;k tks /kkjk 11 ds v/khu ;Fkk ifjofrZr gks(

¼mUrhl½ *^e.Mh ifjO;;** ls nyky] rksyd] ekid] iYysnkj ¼mrkjuk&p<+kuk vkSj <ksuk½

lQkbZ] chuuk] flyuk] <sj yxkuk] HkkM+k] cksjs Hkjuk] laxzg djuk] oxhZdj.k djuk]

ijh{k.k] pV~Vs yxkuk] eksgj yxkuk] ifjogu] izlaLdj.k vkfn ij vkus okyk O;;

vfHkizsr gS lkFk gh mlesa fdlh Hkh uke ls dgs tkus okyk dksbZ ,slk ifjO;; Hkh

lEefyr gSa] tks O;kikj ;k vU;Fkk fdlh :f<+ ;k izFkk ds v/khu ;k mlls vfHkizsr

fdlh df̀’k mRiknu ds dz; ;k fodz; ds fdlh lkSns ds lEcU/k esa fdlh O;kikjh

ls olwy fd;k tk ldrk gks ;k mldks ns; gks(

Li’Vhdj.k& uewus ds dz; fd;s tkus dh n”kk esa uewus ls vUrj gksus ;k fdlh Kkr ekud

ls dz; fd;s tkus dh n”kk esa] ekud ls vUrj gksus ds dkj.k vFkok okLrfod vkSj

ekud ckV ;k rkSy esa fHkUurk gksus ds dkj.k dh xbZ dVkSrh ls fHkUu izR;sd

dVkSrh O;kikfjd ifjO;; le>h tk;sxh(

¼rhl½ ^*e.Mh dR̀;dkjh^* ls O;kikjh] nyky] izlaLdj.kdrkZ] laxzgdrkZ ,oa ,sls O;fDr

vfHkizsr gSa] tks bl vf/kfu;e] fu;e ,oa mifof/k;ksa ds v/khu ?kksf’kr fd;s x;s gksa(

¼bdrhl½ ^*lnL;** ls lfefr ds lnL; vfHkizsr gS(

¼cÙkhl½ ^*vU; fiNM+s oxksZa** ls mRrj izns”k yksd lsok ¼vuqlwfpr tkfr;ksa] vuqlwfpr

tutkfr;ksa vkSj vU; fiNM+s oxksZ ds fy;s vkj{k.k½ vf/kfu;e] 1994 ¼mRrjk[k.M

jkT; esa ;Fkk izo`Rr½ dh vuqlwph ^^,d** esa fofufnZ’V ukxfjdksa ds vU; fiNM+s oxZ

vfHkizsr gaS(

¼rSarhl½ *^iYysnkj** ls ,sls Jfed vfHkizsr gS] tks fdlh df̀"k mRiknu dk nM+k cukus] df̀"k mRiknu dks yknus] mrkjus] Hkjus ;k [kkyh djus vFkok <ksus ds dk;Z esa yxk;k

x;k gks(

¼pkSarhl½ *^fofgr** ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr vfHkizsr gS(

¼iSarhl½ *^iz/kku e.Mh LFky** ls e.Mh {ks= dk ,slk Hkkx vfHkizsr gS] tks /kkjk 11 ds v/khu

bl :i esa ?kksf"kr gks(

¼NÙkhl½ *^futh e.Mh LFky** ls e.Mh {ks= esa vofLFkr e.Mh LFky] mi e.Mh LFky ls

brj dksbZ ,slk LFky vfHkizsr gS] tgka fdlh ,sls O;fDr] ftls bl vf/kfu;e ds

izkfo/kkuksa ds varxZr bl gsrq vuqKfIr nh xbZ gks] }kjk vf/klwfpr df̀’k mRiknksa ds

foi.ku ds fy, voLFkkiuk lqfo/kk,a lf̀tr vFkok fodflr dh xbZ gks(

¼lSarhl½ ^*izlaLdj.k** ls izfØ;kvksa dh Ja[̀kyk dh ,d ;k vf/kd izfØ;k tSls pw.kZ djuk]

ihluk] nkus fudyuk] Hkwlh vyx djuk] vk/kk idkuk] pedkuk] fcuksyk vyx djuk] nckuk] lalkf/kr ;k vU; 'kkjhfjd] ;kaf=d] jklk;fud ;k HkkSfrd izfØ;k vfHkizsr gS] ftlls df̀"k mRiknu ;k mlds mRiknksa dks izlaLdr̀ fd;k tk;s(

¼vM+rhl½ *^izlaLdj.k drkZ** ls ,slk O;fDr vfHkizsr gS] tks fdlh vf/klwfpr df̀"k mRiknu

dk Lo;a ds fy, vFkok Hkqxrku ds fo:} izlaLdj.k djrk gS;

¼mUpkyhl½ ^^Ø;** ls oLrq fofue; ;k fxjoh ds :i esa vFkok vfxze nh /kujkf'k dh

izfrHkwfr ds :i esa eky dh izkfIr Hkh vfHkizsr gS;

¼pkyhl½ *^iathdj.k** ls bl vf/kfu;e ds varxZr djk;s x;s iathdj.k vfHkizsr gS(

¼bdpkfyl½ *^fofu;e** ls bl vf/kfu;e ds varxZr cksMZ }kjk cuk;s x;s fofu;e vfHkizsr

gS(

¼c;kfyl½ **QqVdj fodz;** ls ,sls mRiknu ds ,sls ifjHkkx dk fodz; vfHkizsr gS] tks

e.Mh lfefr }kjk viuh mi fof/k;ksa esa fofufn Z’V QqVdj fodz; lhek ls vf/kd u

gks(

¼rSarkfyl½ *^fu;e** ls bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;e vfHkizsr

gS(

¼pokfyl½ **foØ;** ls oLrq fofue; ;k fxjoh ds :i esa vFkok vfxze nh xbZ /kujkf'k dh

izfrHkwfr ds :i esa eky dk fu{ksi Hkh vfHkizsr gS(

¼iSarkfyl½ *^vuqlwfpr tkfr** ,oa *^vuqlwfpr tutkfr** ls ^^Hkkjr dk lafo/kku^^ ds

vuqPNsn 366 ds [k.M ¼24½ ,oa ¼25½ esa dze'k% lekuqnsf”kr vFkZ vfHkizsr gS(

¼fN;kfyl½ **f}rh; vkod** ls ,slk df̀’k mRikn] tks fdlh e.Mh {ks= esa mlds fodz; ds

fy, igyh ckj lkSnk djus ds i”pkr~ vxzsrj lkSns ds fy, e.Mh {ks= esa yk;k x;k

gS] vfHkizsr gS(

¼lSarkfyl½ **fodzsrk** ls og O;fDr vfHkizsr gS tks fdlh df̀’k mRikn dks cssprk gS ;k cspus

ds fy, jkth gksrk gS(

¼vM+rkfyl) *^fofufnZ’V df̀’k mRikn** ls bl vf/kfu;e dh /kkjk 4 ds v/khu vf/klwfpr ;k /kkjk 12 ds v/khu ;Fkk mikUrfjr d̀f’k mRikn vfHkizsr gS(

¼mUkipkl½ ^*jkT; ljdkj** ls mRrjk[k.M dh jkT; ljdkj vfHkizsr gS(

¼ipkl½ ^*jkT; Hk.Mkjkxkj fuxe** ls mRrjk[k.M dk jkT; Hk.Mkjkxkj fuxe vfHkizsr gS(

¼bD;kou½ ^*mi e.Mh LFky** ls e.Mh {ks= dk ,slk Hkkx vfHkizsr gS] tks bl vf/kfu;e dh /kkjk 11 ds v/khu bl :i esa ?kksf’kr gks(

¼ckou½ **O;kikjh** ls ,slk O;fDr vfHkizsr gS] tks vius lkekU; O;kikfjd dk;ksZa ds nkSjku

fdlh vf/klwfpr df̀’k mRikn dks [kjhnrk gS ;k csprk gSA blesa ,slk O;fDr Hkh

“kkfey gS] tks df̀’k mRikn dk izlaLdj.k djrk gks] ysfdu mlesa d’̀kd “kkfey

ugha gS(

¼=siu½ ^*ifjogu** ls O;kikj ds flyflys esa foi.ku gsrq df̀’k mRiknksa dks Bsys] cSyxkM+h]

Vªd ;k vU; okgu }kjk ,d LFkku ls nwljs LFkku rd ys tkuk vfHkizsr gS(

¼pkSou½ ^*ifjokgd** ls og O;fDr vfHkizsr gS] tks df̀’k mRiknksa dk ifjogu djrk gS(

¼iPkiu½ ^*ewY; o/kZu** ls izlaLdj.k] Js.khdj.k] iSfdax vFkok vU; ,slh lafØ;k vfHkizsr gS]

ftlls df̀’k mRiknksa ds ewY;ksa esa of̀) dh tkrh gS(

¼NIiu½ ^*xk¡o** ls mRrj izns”k tehankjh fouk”k vkSj Hkwfe O;oLFkk vf/kfu;e] 1951 ¼mRrj

izns'k vf/kfu;e la[;k 01 o"kZ 1951½ ¼mRrjk[k.M jkT; esa ;FkkizoR̀r½ lekuqnsf”kr vFkZ vfHkizsr gS(

¼lrkou½ ^*rksyus ;k ekius dk ;a=** ls mRrj izns”k ckV rFkk eki ¼izpyu½ vf/kfu;e]

1959 ¼mRrj izns”k vf/kfu;e la0 5 o"kZ 1959½ ¼mRrjk[k.M jkT; esa ;FkkizoR̀Rk½ esa

;Fkk ifjHkkf’kr] rksyus dk ;a= ;k ekid ;a= vfHkizsr gS(

¼vBkou) *^rksyd** ls ,slk O;fDr vfHkizsr gS] tks dkjksckj ds lkekU; vuqdze esa df̀’k mRiknu ds Ø; ;k foØ; ds lkSns ds lEcU/k esa rksyus dk dke djrk gS(

¼mulB½ ^*ckV ;k eki** ls mRrj izns”k ckV rFkk eki ¼izpyu½ vf/kfu;e] 1959

¼mRrjk[k.M jkT; esa ;FkkizoR̀r½ esa ;Fkk ifjHkkf’kr O;kikfjd ckV ;k ekai vFkok

ekud ckV ;k ekai vfHkizsr gS(

¼lkB) *^Fkksd lkSnk** ls fdlh fofufnZ’V df̀’k mRiknu ds lEcU/k e saa] Fkksd lkSnksa ls ml mRiknu ds ,sls ifj.kke dk Ø; vkSj foØ; vfHkizsr gS] tks e.Mh lfefr }kjk

viuh mi fof/k;ksa esa fofufnZ’V QqVdj foØ; dh lhek ls vf/kd gks(

¼bdlB½ *^ftyk iapk;r^* ls ml ftys dh ftyk iapk;r vfHkizsr gS] ftlds {ks= esa iz/kku

e.Mh LFky LFkkfir gSA

vuqlwph esa la”kks/ku

djus dh 'kfDr

3- jkT; ljdkj] jkti= esa vf/klwpuk }kjk layXu vuqlwph esa fofufnZ’V df̀’k mRiknksa

dh fdlh en dks c<+k ldrh gS] mlesa la”kks/ku dj ldrh gS ;k mls fudky ldrh

gS vkSj mlds i”pkr~ vuqlwph rnuq:i la”kkssf/kr gks tk;sxhA

v/;k; nks

e.Mh dh LFkkiuk

fdlh {ks= esa df̀’k

mRiknksa ds Ø; vkSj

fodz; dks fofu;fer

vkSj fu;af=r djus ds

vk”k; dh ?kks’k.kk

4- ;fn jkT; ljdkj dh ;g jk; gS fd yksd fgr esa ;g vko”;d ;k lehphu gS fd

fdlh {ks= esa df̀"k mRiknksa ds dz; vkSj fodz; dks fofu;fer fd;k tk, ,oa ml

iz;kstu ds fy, ml {ks= dks e.Mh {ks= ?kksf’kr fd;k tk,] rks og jkti= esa

vf/klwpuk }kjk vkSj ,slh vU; jhfr ls] tks fofgr dh tk;] ,sls {ks= dks ,slh rkjh[k

ls] tks vf/klwfpr dh tk;] bl vf/kfu;e ds v/khu e.Mh {ks= ds :i esa ?kksf’kr dj

ldsxhA

e.Mh {ks= dh ?kks’k.kk

rFkk fofufnZ’V d`f’k

mit ds foi.ku dk

fodkl ,oa fofu;eu

5- /kkjk 4 ds v/khu tkjh dh xbZ vf/klwpuk esa fofufnZ’V dh xbZ dkykof/k dk volku

gksus ds i”pkr vkSj ,slh vkifÙk;ksa rFkk lq>koksa ij] tks ,sls volku ds iwoZ izkIr gksa]

fopkj djus ds i”pkr~ rFkk ,slh tk¡p] ;fn dksbZ gks tks vko”;d gks] djus ds

i”pkr~ jkT; ljdkj vU; vf/klwpuk }kjk /kkjk 4 ds v/khu tkjh vf/klwpuk esa

fofufnZ’V fd;s x;s {ks= ;k mlds fdlh Hkkx dks] bl vf/kfu;e ds iz;kstu ds fy,

e.Mh {ks= ds :i esa ?kksf’kr djsaxs vkSj /kkjk 4 ds v/khu tkjh dh xbZ vf/klwpuk esa

fofufnZ’V dh xbZ df̀’k mit ds foi.ku dks bl vf/kfu;e ds v/khu ,slh e.Mh {ks=

esa fodflr ,oa fofu;fer fd;k tk;sxkA

e.Mh ;kMZ] mi

e.Mh ;kMZ] fdlku

@miHkksDrk]

fdlku e.Mh vkSj

futh e.Mh

6- ¼1½ izR;sd e.Mh {ks= esa fuEufyf[kr dks “kkfey fd;k tk ldrk gS %&

¼d½ e.Mh lfefr }kjk izcfU/kr e.Mh ;kMZ(

¼[k½ e.Mh lfefr }kjk izcfU/kr ,d ;k ,dkf/kd mi e.Mh ;kMZ(

¼x½ e.Mh lfefr ls fHkUu fdlh O;fDr }kjk izcfU/kr ,d ;k ,d ls vf/kd futh

e.Mh ;kMZ@futh ef.M;k¡(

¼?k½ e.Mh lfefr ls fHkUu fdlh O;fDr }kjk izcfU/kr ,d ;k ,d ls vf/kd

fdlku@miHkksDrk ef.M;k¡A

¼2½ jkT; ljdkj ;FkklEHko “kh?kz /kkjk 4 ds v/khu vf/klwpuk }kjk] e.Mh {ks= esa fLFkr

fdlh lajpuk] vgkrs] [kqyh txg] eqgYys dks e.Mh ;kMZ ;k mi e.Mh ;kMZ] tSlh Hkh

fLFkfr gks] ?kksf’kr dj ldrh gSA

fdlh e.Mh dks

foLFkkfir djus ds

fy, e.Mh {ks= dh

lhekvksa eas ifjorZu

djus] mUgs lek&

esfyr djus ;k

foikfVr djus ds

vk”k; dh lwpuk

7- /kkjk 11 ds v/khu tkjh izR;sd vf/klwpuk ml {ks= dh lhekvksa dks ifjHkkf’kr djsxh]

ftls e.Mh {ks= ls vyx fd;k tkuk gS ;k ftls e.Mh {ks= esa lekesfyr dj ,d

cuk;k tkuk gS ;k fo|eku e.Mh {ks= dks foikfVr djus ds ckn izR;sd e.Mh ds

ftl {ks= dks ysdj ,d e.Mh cukbZ tkuh gS] ;k foLFkkfir dh tkus okyh e.Mh dk

{ks=] tSlh fLFkfr gk s] vf/klwpuk esa og vof/k Hkh fofufnZ’V dh tk;sxh] ftlds nkSjku

mBkbZ xbZ dksbZ vkifÙk ;fn gksxh rks ml ij jkT; ljdkj }kjk fopkj fd;k

tk;sxkA ;g vof/k N% lIrkg ls vf/kd ugha gksxhA

/kkjk 6 ds v/khu

tkjh vf/klwpuk ds

ckn dh izfdz;k

8- ¼1½ /kkjk 10 ds v/khu tkjh vf/klwpuk esa mfYyf[kr e.Mh {ks= ;k vf/klwpuk ls izHkkfor

bykds ;k dksbZ fuoklh] mDr vf/klwpuk esa lEcfU/kr mn~ns”; ds fy, fu/kkZfjr dh

xbZ vof/k ds nkSjku] mlesa nh xbZ fdlh ckr ij vkifÙk mBk ldrk gS ;k fyf[kr

vkifÙk jkT; ljdkj dks izLrqr dj ldrk gSA

¼2½ tc mDr vf/klwpuk esa fofufnZ’V vof/k chr pqdh gks vkSj fu/kkZfjr vof/k ds nkSjku

izLrqqr vkifÙk;ksa ij] jkT; ljdkj ds fopkj ds ckn vkns”k ikfjr fd;k x;k gks rks

jkT; ljdkj vf/klwpuk }kjk fuEufyf[kr dk;Z dj ldrh gS %&

¼d½ fdlh {ks= dks ;k mlds fdlh fgLls dks e.Mh {ks= esa “kkfey djuk ;k mlls

gVkuk(

¼[k½ lekesfyr e.Mh {ks= ds fy, ubZ e.Mh lfefr xfBr djuk( ;k

¼x½ fo|eku e.Mh {ks= dks foHkkftr djuk vkSj ,sls {ks= ds fy,] tSlh fLFkfr gks]

nks ;k vf/kd e.Mh lfefr;k¡ xfBr djuk( ;k

¼?k½ e.Mh dks foLFkkfir djuk( vkSj

¼³½ e.Mh esa fofu;fer dh tkus okyh d̀f’k mit dh la'kksf/kr lwph izdkf”kr djukA

lhekvksa esa ifjorZu

dkizHkko

9- Tkgk¡ /kkjk 11 ds v/khu tkjh vf/klwpuk }kjk e.Mh {ks= dk dksbZ fgLlk vyx fd;k

x;k gks vkSj ,sls {ks= ds fdlh nwljs e.Mh {ks= e sa “kkfey fd;k x;k gkss rks jkT;

ljdkj lEcfU/kr e.Mh lfefr ls fopkj&foe”kZ djus ds ckn ;g fuf”pr djus ds

fy, ;kstuk rS;kj djsxh fd ,d e.Mh lfefr esa U;Lr ifjlEifÙk;ksa vkSj lEifÙk dk

fdruk fgLlk nwljh e.Mh lfefr esa U;Lr fd;k tk;sxk vkSj e.Mh lfefr ds

mÙkjnkf;Roksa dks fdl fof/k ls nks e.Mh lfefr;ksa ds chp ck¡Vk tk;sxk vkSj ,slh

;kstuk xtV esa izdkf”kr gksus dh rkjh[k ls ykxw gksxhA

lhekvksa esa ifjorZu]

lekesyu ;k foikVu

ij e.Mh lfefr;ksa ds

xBu vkfn ds lEcU/k esa

ikfj.kkfed vkns”k tkjh

djus dk jkT; ljdkj

dk vf/kdkj

10- ¼1½ /kkjk 12 ds v/khu vf/klwpuk tkjh gks tkus ds ckn jkT; ljdkj fuEufyf[kr ds

lEcU/k esa ,sls ikfj.kkfed vkns”k] tSlk fd og mfpr le>s] tkjh dj ldrh gS %&

¼d½ tgk¡ /kkjk 12 dh mi/kkjk ¼2½ ds v/khu tkjh dh xbZ vf/klwpuk esa fdlh

e.Mh {ks= ls dksbZ {ks= vyx fd;k x;k gks vkSj ,sls vyx gq, {ks= dks iF̀kd

e.Mh {ks= ?kksf’kr u fd;k x;k gks ;k mi/kkjk ¼2½ ds v/khu tkjh vf/klwpuk

}kjk e.Mh {ks= ds vUrxZr dksbZ {ks= “kkfey fd;k x;k gks rks] ,sls cfgosZ”ku

vkSj vUrosZ”ku dh rkjh[k ls igys ,sls e.Mh {ks= ds fy, xfBr e.Mh lfefr]

bl vf/kfu;e esa “kkfey fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds v/khu

,slh e.Mh lfefr dk iquxZBu gksus rd] mDr e.Mh {ks= dh e.Mh lfefr ds

:i esa dk;Z djrh jgsxh(

¼[k½ fo?kfVr ef.M;ksa dk lekesyu gksus ds ekeys esa] izHkkjh lfefr esa fuEufyf[kr

lnL; “kkfey gksaxs&

¼,d½ ,d v/;{k] ftls jkT; ljdkj }kjk ukfer fd;k tk;sxk(

¼nks½ d’̀kdksa ds nl izfrfuf/k] ftUgsa jkT; ljdkj }kjk ukfer fd;k tk;sxk(

¼rhu½ O;kikfj;ksa dk ,d izfrfuf/k] ftls ljdkj }kjk ukfer fd;k tk;sxk(

¼pkj½ e.Mh {ks= esa dk;Z dj jgh lgdkjh e.Mh lfefr dk ,d izfrfuf/k]

ftls jkT; ljdkj }kjk ukfer fd;k tk;sxk(

¼ik¡p½ ftys esa dk;Zjr df̀’k@lgdkfjrk foHkkx dk ,d vf/kdkjh] ftls

dyDVj dh flQkfj”k ij ukfer fd;k tk;sxk(

¼N%½ e.Mh lfefr lss ykbZlsal izkIr vkSj e.Mh {ks= esa dk;Z dj jgs

rkSydrkZvksa vkSj iYysnkjksa dk ,d lnL;] ftls iYysnkj vkSj

rkSydrkZvksa dh iathdr̀ ;wfu;u }kjk ukfer fd;k tk;sxk(

¼lkr½ lfefr eq[;ky; ds LFkkuh; izkf/kdj.k dk ,d izfrfuf/k ¼uxjikfydk

@egkuxj ikfydk] iapk;r lfefr ;k ftyk ifj’kn] tSlh Hkh fLFkfr

gks½ dk v/;{kA

¼x½ foikfVr e.Mh lfefr;ksa ds ekeys esa] izR;sd ds fy, ,d v/;{k] d’̀kdksa ds

nl izfrfuf/k vkSj O;kikfj;ksa ds ,d izfrfuf/k dks feykdj izHkkjh lfefr xfBr

dh tk;sxh( c”krsZa fd &

¼,d½ fo?kfVr e.Mh lfefr ds v/;{k dks] ubZ LFkkfir e.Mh lfefr] ftldk

og ernkrk gS] dk v/;{k ukfer fd;k tk,xk vkSj nwljh e.Mh lfefr

ds fy, ljdkj] ,sls O;fDr dks v/;{k ukfer djsxh] ftlds ikl /kkjk

17 dh mi/kkjk ¼3½ esa fu/kkZfjr ;ksX;rk,a gks(

¼nks½ fo?kfVr e.Mh lfefr ds d’̀kdksa ds ,d izfrfuf/k dks ml ubZ LFkkfir

e.Mh lfefr] ds lnL; ds :i esa] tks /kkjk 17 dh mi/kkjk ¼3½ esa

fu/kkZfjr vgZrk j[krs gks rFkk ml e.Mh {ks= dk LFkk;h fuoklh gks] jkT;

ljdkj }kjk ukfer fd;k tk;sxk(

¼rhu½ fo?kfVr e.Mh lfefr ds O;kikfj;ksa ds izfrfuf/k dks ml ubZ LFkkfir e.Mh

lfefr] ftldk og LFkk;h fuoklh gks] dk lnL; ukfer fd;k tk;sxk

vkSj nwljh e.Mh lfefr ds fy, ljdkj ,sls vuqKfIr/kkjh izfrfuf/k dks

ukfer djsxh] tks /kkjk 17 dh mi/kkjk ¼1½ esa fu/kkZfjr vgZrk,a j[krk gks(

¼pkj½ e.Mh {ks= esa dk;Z dj jgh lgdkjh foi.ku lkslk;Vh dk ,d izfrfuf/k

jkT; ljdkj ¼tks ,slh lkslk;Vh dh izcU/k lfefr }kjk pquk tk;sxk½

}kjk ukfer fd;k tk;sxk(

¼ik¡p½ dysDVj dh flQkfj”k ij ftys esa dk;Zjr df̀’k foHkkx dk ,d vf/kdkjh(

¼N%½ rkSydrkZvksa@iYysnkjksa dk ,d lnL;] iYysnkjksa vkSj rkSydrkZvksa dh

iathdr̀ ;wfu;u }kjk ukfer fd;k tk;sxk(

¼lkr½ mu LFkkuksa ij] tgk¡ e.Mh lfefr fLFkr gS] LFkkuh; izkf/kdj.k dk ,d

izfrfuf/k ¼uxjikfydk@egk&uxjikfydk @iapk;r lfefr ;k ftyk

ifj’kn~] tSlh Hkh fLFkfr gks] dk v/;{k½(

¼vkB½ mi/kkjk ¼1½ ds v/khu xfBr izHkkjh lfefr] izcU/k funs”kd ds fu;a=.k esa

jgrs gq,] bl vf/kfu;e ds v/khu e.Mh lfefr dh lHkh “kfDRk;ksa dk

iz;ksx djsxh vkSj lHkh drZO;ksa dk ikyu djsxhA

¼2½ /kkjk 16 ds micU/k] mi/kkjk ¼1½ ds v/khu xfBr e.Mh lfefr ij ykxw gksaxs] D;ksafd

os igyh ckj LFkkfir gksus okyh e.Mh lfefr ij ykxw gksrs gSaA

iz/kku e.Mh LFky mi

e.Mh LFky ,oa futh

e.Mh LFky dh

lhekvksa esa ifjorZu dh

?kkss’k.kk

11- jkT; ljdkj] tgk¡ yksd fgr esa ,slk djuk vko”;d vkSj lehphu le>s] jkti= esa

vf/klwpuk }kjk &

¼d½ iz/kku e.Mh LFky ;k mi e.Mh LFky ;k futh e.Mh LFky ds {ks= esa fdlh {ks= dks

lfEefyr dj ldrh gS ;k mlls dksbZ {ks= fudky ldrh gS ;k fo|eku iz/kku e.Mh

LFky ;k mi e.Mh LFky dks mRlkfnr dj ldrh gS vkSj u;s iz/kku e.Mh LFky ;k

mi e.Mh LFky ;k futh e.Mh LFky ?kksf’kr dj ldrh gS(

¼[k½ ?kksf’kr dj ldrh gS fd fdlh e.Mh {ks= ds lEcU/k esa fofufnZ’V lHkh ;k df̀’k mRikn

esa ls Fkksd laO;ogkj mlds iz/kku e.Mh LFky ;k mi e.Mh LFky ;k futh e.Mh

LFky ds Hkhrj dsoy fdlh fofufnZ’V LFkku ;k LFkkuksa ij fd;s tk;asxsA

e.Mh {ks= esa ifjorZu

vkSj d̀f’k mRiknksa dh

lwph esa mikUrj.k

12- ¼1½ jkT; ljdkj] ;fn og yksd fgr esa ,slk djuk vko”;d vkSj lehphu le>rh gS]

rks jkti= esa vf/klwpuk }kjk vkSj ,slh vU; jhfr ls] tks fofgr dh tk; rFkk

vf/klwpuk esa fofufnZ’V rkjh[k ls&

¼d½ /kkjk 3 ds v/khu vf/klwpuk esa fofufnZ’V d̀f’k mRiknksa dh lwph esa dksbZ df̀’k

mRikn lfEefyr dj ldrh gS vFkok mlesa ls dksbZ df̀’k mRikn fudky

ldrh gS(

¼[k½ /kkjk 4 ds v/khu vf/klwpuk esa fofufnZ’V e.Mh {ks= esa dksbZ {ks= lfEefyr dj

ldrh gS vFkok mlesa ls dksbZ {ks= fudky ldrh gS(

¼x½ /kkjk 4 ds v/khu vf/klwpuk esa fofufnZ’V fdlh e.Mh {ks= dks ,d ls vf/kd

iF̀kd e.Mh {ks=ksa esa foHkkftr dj ldrh gS(

¼?k½ /kkjk 4 ds v/khu vf/klwpuk esa fofufnZ’V nks ;k vf/kd e.Mh {ks=kssa dks ,d

e.Mh {ks= esa vkesfyr dj ldrh gS(

¼³½ ;g ?kks’k.kk dj ldrh gS fd /kkjk 4 ds v/khu vf/klwpuk esa fofufnZ’V e.Mh

{ks= ,slk {ks= ugha jgsxkA

¼2½ tc e.Mh lfefr ds dk;Zdky ds nkSjku e.Mh {ks=ksa dh lhekvksa esa] ftlds fy, og

LFkkfir dh x;h gks] mi/kkjk ¼1½ ds [k.M ¼[k½] ¼x½ vFkok [k.M ¼?k½ ds v/khu

ifjorZu fd;k tk;s rks vf/klwpuk esa fofufnZ"V rkjh[k ls fuEufyf[kr ifj.kke gksxsa%&

¼d½ e.Mh lfefr fo?kfVr gks tk;sxh vkSj mlds lnL; ,sls lnL;ksa ds :i esa

vius in fjDr dj nsaxs(

¼[k½ /kkjk 10 ds micU/kksa ds vuqlkj] ifj"dr̀ ;k uo fufeZr e.Mh {ks= ds fy,

,d ubZ e.Mh lfefr la?kfVr dh tk;sxh(

¼x½ fdlh fo?kfVr e.Mh lfefr ds e.Mh {ks= ds fdlh Hkkx ds lEcU/k esa mRiUu

gksus okyh flfoy ;k nkf.Md dk;Zokfg;ksa] lafonkvksa] djkjksa vFkok fdlh vU;

fo"k; ;k ckr ls lEcfU/kr fo?kfVr e.Mh lfefr dh lEiw.kZ lEifRr ;Fkk

vkfLr;ka rFkk lHkh vf/kdkj] nkf;Ro vkSj ck/;rk;ssa ml Hkkx ij vf/kdkfjrk

j[kus okyh ubZ e.Mh lfefr esa fufgr vkSj mldks vUrfjr gks tk;sxhA

¼3½ tgk¡ mi/kkjk ¼1½ ds [k.M ¼¥½ ds v/khu dksbZ e.Mh&{ks=] ,slk {ks= ugha jg tkrk]

ogk¡ vf/klwpuk esa fofufnZ"V rkjh[k ls fuEufyf[kr ifj.kke gksxs a %&

¼d½ e.Mh lfefr fo?kfVr gks tk;sxh vkSj mlds lnL; ,sls lnL;ksa ds :i esa

vius in fjDr dj nsaxs(

¼[k½ mlesa LFkkfir iz/kku e.Mh LFky] mi e.Mh LFky ;k futh e.Mh LFky] ;fn

dksbZ gS] ml :i esa ugha jg tk;saxs(

¼x½ e.Mh lfefr fuf/k dh O;; u dh x;h 'ks"k /kujkf'k vkSj e.Mh lfefr dh

vU; vkfLr;k¡ rFkk nkf;Ro jkT; ljdkj esa fufgr gks tk;ssxs(

ijUrq ;g fd jkT; ljdkj dk nkf;Ro bl izdkj fufgr vkfLr;ksa ds

ewY; ls vf/kd ugha gksxkA

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

izHkko

13- ¼1½ fdlh {ks= dks e.Mh {ks= ?kksf"kr fd;s tkus dh rkjh[k ls dksbZ LFkkuh; fudk; ;k

vU; O;fDr] lEc) lfefr }kjk nh xbZ vuqKfIr ds v/khu vkSj mldh 'krksZ ds

flok;] e.Mh {ks= ds Hkhrj fofufnZ"V d̀f"k mRikn ds foØ;] Ø; ;k Hk.Mkj.k

;k rkSyus ;k ml ij izlaLdj.k djus ds fy;s fdlh LFkku dh u LFkkiuk djsxk] u

mls cuk;s j[ksxk vkSj u gh mldh LFkkiuk djus ;k mls cuk;s j[kus dh

vuqefr nsxk] Hkys gh fdlh vU; fof/k] :f<] izFkk ;k djkj esa dksbZ foijhr ckr

vUrfoZ’V gks(

ijUrq ;g fd bl mi/kkjk ds micU/k] Lo;a fdlh mRiknd ij mlds }kjk

mRikfnr] ikys ikslss ;k izlaLdr̀ fd;s x;s df̀"k mRiknksa ds lEcU/k esa] ;k ,sls O;fDr

ij] tks vius ?kjsyw miHkksx ds fy;s fdlh df̀"k mRikn dks Ø; vFkok Hk.Mkfjr

djrk gks] ykxw ugha gksaxsA

¼2½ dksbZ O;fDr] lEc) lfefr ls mlds fy, izkIr vuqKfIr ds v/khu vkSj mldh “krksZa

ds flok;] fdlh iz/kku e.Mh LFky ;k fdlh mie.Mh LFky ;k futh e.Mh LFky esa

fdlh fofufnZ’V d̀f’k mRikn ds lEcU/k esa O;kikjh] nyky] vk<+fr;ka] xksnke

ifjpkyd] rksyd] iYysnkj ;k fdlh ,slh vU; gSfl;r esa] tks fofgr dh tk;] u

rks dkjksckj djsxk vkSj u dke djsxkA

¼3½ mi/kkjk ¼1½ vkSj ¼2½ ds micU/k fdlh ,sls fofufnZ"V df̀"k mRikn ds lEcU/k esa] ftls

fdlh cSad ds i{k esa ,sls cSad }kjk nh xbZ /kujkf'k ds fy;s izfrHkwfr ds :i esa fxjoh

;k nf̀"VcU/kd j[kk tk;sa] ykxw ugha gksaxsA

fu;eksa ;k mifof/k;ksa

}kjk ;Fkkfofgr ds

flok; dksbZ O;kikj]

izHkkj vuqKs; u gksuk

14- ¼1½ ml rkjh[k ls] tks jkT; ljdkj jkti= esa vf/klwfpr djs] dksbZ O;fDr iz/kku e.Mh

LFky ;k mi e.Mh LFky ;k futh e.Mh LFky esa fofufnZ"V df̀"k mRikn ds fodz; ;k

dz; ds fdlh laO;ogkj ds lEcU/k es]a bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ;k

mifof/k;ksa }kjk fofgr O;kikj izHkkjkas ls fHkUu dksbZ O;kikfjd izHkkj u rks mnx̀ghr

djsxk] u izHkkfjr djsxk] vkSj u gh olwy djsxk rFkk dksbZ U;k;ky;] fdlh ,sls

laO;ogkj ls mRiUu gksus okys fdlh okn ;k dk;Zokgh esa] fdlh nkos ;k izfr nkos esa

dksbZ O;kikj izHkkj] tks bl izdkj fofgr u gks] vuqKkr ugha djssxkA

¼2½ fodz; laO;ogkj ls iwoZ ds lHkh O;kikj izHkkjksa dk ogu fodzsrk }kjk fd;k tk;sxk vkSj

mlds i”pkr~ mixr izHkkjksa dk Hkqxrku dzsrk }kjk fd;k tk;sxkA

e.Mh LFkyksa@ futh

e.Mh LFkyksa] mi e.Mh

LFkyksa ls lEc)

dfri; micU/kksa dk

e.Mh {ks= 'ks"k Hkkx esa

ykxw gksuk

15- jkT; ljdkj] ;fn ,slk djuk yksd fgr esa vko';d ;k lehphu le>rh gS] rks]

jkti= esa vf/klwpuk }kjk vkSj ,slh vU; jhfr ls] tks fofgr dh tk;sa] ;g ?kks"k.kk

dj ldrh gS fd /kkjk 7 dh mi/kkjk ¼2½ vkSj /kkjk 8 ds micU/k] iz/kku e.Mh LFky

vkSj mi e.Mh LFkyksa ,oa futh e.Mh LFky ds ckgj ds e.Mh {ks= ds] vf/klwpuk esa]

tSlk fofufnZ’V fd;k tk;] lEiw.kZ ;k fdlh Hkkx ij Hkh ykxw gkasxs vkSj rnqijkUr

mDr micU/k] vf/klwpuk esa fofufnZ’V rkjh[k ls rn~uqlkj ykxw gksaxs] vkSj iz/kku e.Mh

LFky] mi e.Mh LFky ;k futh e.Mh LFky ls lEc) bl vf/kfu;e ds 'ks"k micU/k

Hkh] mlh rkjh[k ls] ;Fkk vko';d ifjorZuksa ds lkFk] bl izdkj fofufnZ"V {ks= ij

ykxw gksaxsA

v/;k; rhu

e.Mh lfefr dk xBu

e.Mh lfefr dh

LFkkiuk vkSj mldk

fuxeu

16- ¼1½ izR;sd e.Mh {ks= ds fy,] e.Mh lfefr ds uke ls Kkr ,d lfefr gksxh] ftldh

vf/kdkfjdrk lEiw.kZ e.Mh {ks= ij gksxhA

¼2½ ,slh izR;sd e.Mh lfefr 'kk'or mRrjkf/kdkj vkSj lkekU; eqnzk okyh ,sls uke ls

,d fuxfer fudk; gksxh] tks jkT; ljdkj vf/klwpuk }kjk fofufnZ’V djsA ;g ml

vf/kfu;e }kjk ;k mlds v/khu ;Fkk vf/kjksfir ,sls fucZU/ku ds v/khu jgrs gq,]

vius fuxfer uke ls okn yk;sxh ;k ml ij okn yk;k tk;sxkA ;g] lafonk djus

vkSj dksbZ lEifRr vftZr djus] iV~Vs ij nsus] fodz; djus ;k vU;Fkk vUrfjr djus

vkSj ml iz;kstu ds fy,] ftlds fy, ;g LFkkfir dh xbZ gS] vko”;d vU; lHkh

ckrsa djus ds fy, l{ke gksxhA

¼3½ rRle; izoR̀r fdlh ckr ds gksrs gq, Hkh] izR;sd e.Mh lfefr] Hkwfe vtZu vf/kfu;e]

1894 ¼vf/kfu;e la[;k 1] o"kZ 1894½ vkSj rRle; izoR̀r fdlh vU; fof/k ds

iz;kstuksa ds fy, LFkkuh; izkf/kdkjh le>h tk;sxh(

ijUrq ;g fd lfefr fdlh LFkkoj lEifRr dk gLrkUrj.k] vius lnL;ksa

dh dqy la[;k ds de ls de rhu&pkSFkkbZ cgqer }kjk lfefr dh fdlh cSBd esa

lE;d :i ls ikfjr ladYi ds vuqlkj rFkk cksMZ ds fyf[kr iwoZ vuqeksnu ds

flok;] ugha djsxhA

e.Mh lfefr dk

xBu

17- ¼1½ /kkjk 16 esa fufnZ’V lfefr esa fuEufyf[kr lnL; gksaxs] ftUgas jkT; ljdkj }kjk] ,slh

jhfr ls uke&fufnZ’V fd;k tk,xk] tSlh fofgr dh tk;s %&

¼d½ iz/kku e.Mh LFky ;k mie.Mh LFky ;k muesa ls fdlh ds Hkkx vkSj e.Mh {ks=

;k mlds fdlh Hkkx ij {ks=kf/kdkj dk iz;ksx djus okyh uxjh; LFkkuh;

fudk;ksa dk ,d izfrfuf/k(

¼[k½ iz/kku e.Mh LFky ;k mie.Mh LFky ;k muesa ls fdlh ds Hkkx vkSj e.Mh {ks=

;k mlds fdlh Hkkx ij {ks=kf/kdkj dk iz;ksx djus okyh ftyk iapk;r dk

,d izfrfuf/k vkSj {ks= iapk;rksa dk ,d izfrfuf/k(

¼x½ e.Mh {ks= esa dk;Z djus ds fy, ykblsUl izkIr lgdkjh foi.ku lfefr;ksa dk

,d izfrfuf/k(

¼?k½ e.Mh {ks= ds Hkhrj dkjksckj djus okys vkSj mlds fy, bl vf/kfu;e ds

v/khu ykblsUl izkIr vk<+fr;ksa dk ,d izfrfuf/k(

¼M++½ e.Mh {ks= ds Hkhrj dkjksckj djus okys vkSj mlds fy, bl vf/kfu;e ds

v/khu ykblsUl izkIr O;kikfj;ksa dk ,d izfrfuf/k(

¿¼p½ Js.kh *d* dh fof”k’V ef.M;ksa esa e.Mh {ks= ds mRikndksa ds ckjg izfrfuf/k o

vU; ef.M;ksa esa e.Mh {ks= ds mRikndksa ds X;kjg izfrfuf/k(À 1

¼N½ e.Mh {ks= dk ,d O;fDr] tks miHkksDrkvksa ds fgr dk izfrfuf/kRo djsxk(

¼t½ nks ljdkjh in/kkjh] ftuesa ls ,d O;kikj dj foHkkx dk vkSj nwljk [kk| rFkk

jln foHkkx dk izfrfuf/k gksxk(

¼>½ e.Mh lfefr dk lfpo] tks lnL; lfpo gksxkA

¼2½ mi/kkjk ¼1½ ds [k.M ¼p½ ds v/khu uke&fufnZ’V O;fDr;ksa esa ls &

¼d½ nks lnL; fdlh ,slh xzke iapk;r ds fuoklh gksaxs] ftldk e.Mh {ks= ds fdlh

Hkkx ij {ks=kf/kdkj gks(

¼[k½ ik¡p lnL; e.Mh {ks= esa dksbZ ,sls mRiknd fodzsrk gksaxs] tks lfefr ls fiNys

rhu o’kksZ dk izi= la[;k 6 esa fodz; okmpj izkIr fd;s gks] ftuesa ls ,d

lnL; vuqlwfpr tkfr ;k vuqlwfpr tutkfr dk gksxk vkSj nwljk lnL;

ukxfjdksa ds vU; fiNM+s oxksZ esa ls gksxkA

¼3½ ¿izR;sd lfefr esa] mi/kkjk ¼1½ ds [k.M ¼p½ esa fufnZ’V lnL;ksa esa ls jkT; ljdkj

}kjk uke fufnZ’V ,d v/;{k vkSj lfefr ds lnL;kas esa ls jkT; ljdkj }kjk

uke&fufnZ’V nks mik/;{k gksxsaAÀ 2

¼4½ ¼d½ mi/kkjk ¼1½ ds v/khu laxfBr lfefr dk dk;Zdky mi/kkjk ¼6½ ds v/khu

lfefr d s laxBu ds izdk”ku ds fnukad ls nks o’kZ dk] ;fn jkT; ljdkj

}kjk mlls iwoZrj lekIr u dj fn;k tk;s] gksxk(

3 ¿¼d 1½ lfefr ds v/;{k] mik/;{k rFkk lnL; jkT;iky ds izlkni;ZUr in /kkj.k

djsaxsA

¼d 2½ v/;{k] mik/;{k ,oa lnL;ksa dh fjfDr ;Fkk fLFkfr /kkjk 17 dh mi/kkjk

¼1½¼3½ ;k /kkjk 18 dh mi/kkjk ¼2½ ds mica/kksa ds v/khu Hkjh tk;sxhAÀ

¼[k½ v/;{k] mik/;{k vkSj lnL;ksa dk dk;Zdky lfefr ds dk;Zdky dk lgfoLrkjh

gksxk]

¼x½ dksbZ v”kkldh; lnL;] ;fn og lfefr dk ykblsUl/kkjh u jg x;k gks ;k

lfefr esa ;FkkfLFkfr] vU;Fkk O;kikjh ;k vk<+rh ds :i esa dk;Z u djrk gks]

vius in ij ugha cuk jgsxkA

¼5½ mi/kkjk ¼1½ ds v/khu uke&fufnZ’V izR;sd lnL; dk uke] uke&funsZ”ku ds 21 fnu

ds Hkhrj] izcU/k funs”kd ds ;gk¡ jftLVªhdr̀ fd;k tk;sxkA

¼6½ mi/kkjk ¼1½ ds v/khu laxfBr lfefr ds laxBu dks izcU/k funs”kd }kjk jkT; ljdkj

ds iwokZuqeksnu ls xtV esa foKkfIr fd;k tk;sxkA

¼7½ jkT; ljdkj] tgk¡ og yksdfgr esa ,slk djuk vko”;d ;k lehphu le>s] foKfIr

}kjk lfefr dk dk;Zdky ,d ckj esa N% ekg ls vuf/kd vof/k ds fy;s c<+k ldrh

gS] fdUrq ,slh of̀) dh dqy vof/k ,d o’kZ ls vf/kd ugha gksxhA

_______________________ 1& mRrjk[k.M vf/kfu;e la[;k 30 o’kZ 2016 dh /kkjk 2 }kjk izfrLFkkfirA

2& mRrjk[k.M vf/kfu;e la[;k 30 o’kZ 2016 dh /kkjk 3 }kjk izfrLFkkfirA

3& mRrjk[k.M vf/k0 la[;k 14 o’kZ 2018 dh /kkjk 2 }kjk var%LFkkfirA

¼8½ lfefr dh fdlh dk;Zokgh ij ;k mlds }kjk ;k mlds vksj ls fd;s x;s fdlh dk;Z

ij bl vk/kkj ij fd lfefr ds lHkkifr] milHkkifr ;k lnL; ds :i esa fdlh

O;fDr ds uke&fufnZ’V gksus ds fy, fdlh vgZrk dk vHkko Fkk] ;k mlds

uke&funsZ”ku esa dksbZ =qfV gqbZ ;k bl vk/kkj ij fd lfefr esa dksbZ fjfDr ;k mlds

laxBu eas dksbZ vU; =qfV gqbZ] vkifRr ugha dh tk;sxkA

dfri; ifjfLFkfr;ksa esa

lnL;ksa dk R;kx i=

vkSj uke funsZ'ku

18- ¼1½ lfefr dk dksbZ lnL; lHkkifr dks lECkksf/kr LogLrk{kj lfgr ys[k }kjk vius in

ls R;kx&i= ns ldrk gSA R;kx&i= ml fnukad ls izHkkoh gksxk] ftl fnukad dks

bls izcU/k funs”kd ds iwoZ vuqeksnu ls lHkkifr }kjk Lohdkj fd;k tk;sA

¼2½ jkT; ljdkj foKfIr }kjk ,sls lnL;ksa dks] ftUgkssaus R;kx&i= fn;k gS] dh fjfDr;ksa

dks Hkjus ds fy, lEcfU/kr Js.kh ds lnL;ksa esa ls O;fDr;ksa dks uke&fufnZ’V dj

ldrh gS vkSj bl izdkj uke&fufnZ’V fd;s x;s O;fDr lfefr ds vof”k’V dk;Zdky

rd ds fy;s in/kkj.k djsaxsA

¿***À 19- ¿***À 1

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

1- mRrjk[k.M vf/k0 la[;k 14 o’kZ 2018 dh /kkjk 3 }kjk fujflrA

lfefr dk

fuyEcu

20- tgk¡ izcU/k funs”kd dk ;g lEkk/kku gks tk;s fd %&

¼d½ dksbZ lfefr tkucw>dj vius dR̀;ksa ds lEiknu ;k vius drZO;ksa ds ikyu esa

foQy gks x;h gks] ;k bl vf/kfu;e ;k mlus fdlh vU; vf/kfu;fefr ds

}kjk ;k mlds v/khu iznRr “kfDr;ksa dk vf/kØe.k fd;k gks ;k nq:i;ksx

fd;k gks]

¼[k½ lfefr ds tkjh jgus ;k mlds dk;Z djrs jgus ls yksd O;oLFkk cuk;s j[kus

ij ;k foi.ku {ks= ;k mlds Hkkx ;k vU; foi.ku {ks=ksa esa leqnk; ds fy,

vko”;d oLrqvksa dh vkiwfrZ vkSj lsokvksa dks cuk;s j[kus ij izfrdwy izHkko

iM+rk gks] vkSj

¼x½ ,slk djuk vko”;d gks] rks og lfefr ls Li’Vhdj.k izkIr djus ds i”pkr~]

fyf[kr vkns”k }kjk] lfefr ds dk;Z dks N% ekg dh vof/k rd ds fy,

fuyfEcr dj ldrk gSA

fuyEcu ds ifj.kke

21- ¼1½ tgk¡ dksbZ lfefr /kkjk 20 ds v/khu fuyfEcr dj nh tk;s] ogk¡ mlds v/;{k]

mik/;{k vkSj lnL; ds lEcU/k esa ;g le>k tk;sxk fd mUgksaus fuyEcu vof/k rd

viuk&viuk in fjDr dj fn;k vkSj lfefr dh “kfDr;ksa] drZO;ksa vkSj dR̀;ksa dk

iz;ksx] ikyu vkSj lEiknu ftyk eftLVªsV }kjk fd;k tk;sxk] tks ,slh “kfDr;ksa]

dRkZO;ksa vkSj dR̀;ksa dk iz;ksx] ikyu ;k lEiknu ;k rks Lo;a ;k ,sls vf/kdr̀

vf/kdkjh ds ek/;e ls] tks fMIVh dyDVj ls fuEu Js.kh dk u gks] dj ldrk gSA

¼2½ tgk¡ ifjfLFkfr;ksa ds vuqlkj leqfpr vk/kkj gks] ogk¡ izcU/k funs”kd] lfefr ds

fo?kVu ds fy, fuyEcu dh frfFk ls rhu ekg ds vUnj viuh fjiksVZ jkT; ljdkj

dks Hkst ldrk gSA

¼3½ izcU/k funs”kd] jkT; ljdkj dks /kkjk 20 ds v/khu fuYkEcu ds fo’k; esa rRdky

fjiksVZ djsxk vkSj ;fn dksbZ foijhr funs”k ;k vkns”k izcU/k funs”kd dks jkT; ljdkj

ls 15 fnu ds Hkhrj izkIr ugha gksrk gS rks] fuyEcu izFke vkns”k esa funsf”kr vof/k

ds fy;s tkjh jgsxk vU;Fkk og mDr ekeys esa jkT; ljdkj ds funs”kksa ds vuqlkj

dk;Z djsxkA

lfefr dk fo?kVu

22- ;fn fdlh le; jkT; ljdkj dk] izcU/k funs”kd dh fjiksVZ ij] ;g lek/kku gks

tk;s fd fdlh lfefr us bl vf/kfu;e ;k fdlh vU; vf/kfu;fefr }kjk ;k

mlds v/khu vf/kjksfir fd;s x;s fdlh drZO; ds ikyu esa tkucw>dj O;frdze

fd;k gS] ;k lfefr ds Li’Vhdj.k ij fopkj djus ds Ik”pkr~ viuh “kfDr;ksa dk

vf/kØe.k fd;k gS ;k mudk nq:Ik;ksx fd;k gS] rks og mu fufeRr dkj.kksa dk

mYys[k djrs gq,] vkns”k }kjk] lfefr dks ljdkjh xtV esa izdk”ku }kjk fo?kfVr

dj ldrh gSA

Li’Vhdj.k& 1& *tkucw>dj fd;s x;s O;fDrdze* dk rkRi;Z lfefr ls mn~Hkwr drZO;ksa dk

ikyu djus esa foQyrk] ml drZO; dk ikyu esa jtkeUnh dk vHkko ;k mldh

vfuPNk ls gS vkSj ,slh foQyrk fdlh ?kVuk ;k vuo/kkurk ls gqbZ =qfV dk

ifj.kke ugha gksuh pkfg,A

Li’Vhdj.k 2& dkj.kksa dks mfYyf[kr djus dk iz;kstu ;g lqfuf”pr djuk gS fd ,sls

dkj.k] ftUgksaus dk;Zokgh ds fy, iszfjr fd;k gS] jkT; ljdkj esa fufgr “kfDr

dh fo’k; oLrq vkSj ifjf/k ds lUnHkZ esa okLrfod vkSj lqlaxfBr gSA

fo?kVu ds ifj.kke

23- lfefr ds fo?kVu ij&

¼1½ lfefr ds lHkh lnL;ksa] ftuds vUrxZr v/;{k vkSj mik/;{k Hkh gS] ds ckjs esa ;g

le>k tk;sxk fd os fo?kVu ds fnuk¡d ls vius in fjDr dj pqds gSaA

¼2½ dyDVj lfefr dk iz”kkld cu tk;sxk vkSj tc rd /kkjk 17 ds v/khu ubZ lfefr

dk xBu ugha gks tkrk gS og ;k rks Lo;a ;k fdlh ,sls vf/kdkjh ds ek/;e ls] tks

fMIVh dyDVj ls fuEu Js.kh dk u gks] lHkkifr] milHkkifr vkSj lfefr dh “kfDr;ksa

dk iz;ksx] drZO;ksa dk ikyu vkSj dR̀;ksa dk lEiknu djsxkA

izFke lfefr ;k u;h

lfefr dk laxBu

24- ¼1½ jkT; ljdkj] xtV esa foKfIr }kjk] izFke lfefr ds ;k /kkjk 12 dh mi/kkjk ¼2½

ds [k.M ¼[k½ esa mfYyf[kr u;h lfefr ds v/;{k rFkk mik/;{k lfgr lHkh

lnL;ksa dh fu;qfDr mu O;fDr;ksa esa ls djsxh tks jkT; ljdkj dh jk; esa

/kkjk 17 dh mi/kkjk ¼1½ esa vfHkfn’V fofHkUu LoRoksa dk izfrfuf/kRo djus ds fy,

mi;qZDRk gksA

¼2½ izFke lfefr dk dk;Zdky] mi/kkjk ¼1½ ds v/khu mlds laxBu ds fnukad ls ,d o’kZ

gksxk] fdUrq jkT; ljdkj yksd fgr esa mldk dk;Zdky bl izdkj c<+k ldrh gS

vFkok vkSj vkxs c<+k ldrh gS fd c<+k;k x;k vFkok vkxs c<+k;k x;k dk;Zdky

/kkjk 17 ds v/khu lfefr ds laxBu ds fnuk¡d dks lekIr gks tk;sA

¼3½ izFke lfefr ds v/;{k] mik/;{k vkSj lnL;ksa dh inkof/k og gksxh] tks jkT; ljdkj

}kjk ,rnFkZ fuf”pr dh tk;s] fdUrq izFke lfefr ds dk;Zdky ls vf/kd u gksxhA

vkdfLed fjfDr;ksa

dk Hkjk tkuk

25- ;fn fdlh lnL; dh èR;q] inR;kx ;k gVk;s tkus ds dkj.k vFkok vU; dkj.k ls

dksbZ fjfDr gks tkrh gS rks mls mlh oxZ ds O;fDr ls jkT; ljdkj }kjk Hkjk

tk;sxk] ftl oxZ dk og O;fDr jgk gks] vkSj bl izdkj uke&fufnZ"V ;k fu;qDr

O;fDr] ml O;fDr ds dk;Zdky dh 'ks"k vof/k ds fy, lnL; gksxk] ftldh fjfDr

esa og lnL; gqvk gks %

ijUrq ;g fd N% ekg ls vuf/kd vof/k dh dksbZ fjfDr] ;fn jkT; ljdkj

}kjk ,slk vkns'k fn;k tk;s] rks Hkjh ugha tk;sxkA

lfefr ds d`R; vkSj

drZO;

26- ¼1½ lfefr] e.Mh {ks= esa bl vf/kfu;e] mlds v/khu cuk;s x;s fu;eksa vkSj mifof/k;ksa ds

mioU/kksa dks izHkkoh djsxh] mlesa vf/klwfpr df̀"k mRiknksa ds Ø; rFkk foØ; ds fy,

,slh lqfo/kkvksa dh] tks cksMZ }kjk le;≤ ij lfefr dks fn, x;s fdlh funsZ'k esa

fofufnZ"V dh tk,sa vFkok lfefr }kjk vko';d le>h tk,sa] O;oLFkk djsxh vkSj ,sls

vU; dk;Z djsxh] tks ml e.Mh {ks= esa vfHklwfpr df̀"k mRiknksa ds Ø; vkSj foØ;

vkSj uhykeh dks fofu;fer djus ds fy, vko';d gks] vkSj ml iz;kstu ds fy, ,sls

vf/kdkjksa dk iz;ksx rFkk ,sls drZO;ksa dk ikyu vkSj ,sls dR̀;kas dk fuoZgu dj

ldsxh] ftudk bl vf/kfu;e }kjk ;k mlds v/khu micU/k fd;k tk,sA

¼2½ mi/kkjk ¼1½ esa vUrfoZ’V micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] lfefr&

¼,d½ vf/klwfpr df̀"k mRiknksa ds foØ; vkSj Ø; esa yxs mRikndksa vkSj O;fDr;ksa

ds chp fu’i{k O;ogkj lqfuf'pr djsxh(

¼nks½ iz/kku e.Mh LFky ;k mie.Mh LFkyksa esa foØsrkvksa }kjk fcØh fd;s x;s

vf/klwfpr df̀"k mRiknksa ds lEcU/k esa fodzsrkvksa dks rRdky Hkqxrku fd;k

tkuk lqfuf'pr djsxh(

¼rhu½ vf/klwfpr df̀"k mRiknksa dk oxhZdj.k ;k ekudhdj.k djsxh]

¼pkj½ e.Mh {ks= esa iz;qDr gksus okys ckVkas] ekiksa vkSj rkSyus rFkk ekiu midj.kksa dh

tk¡p vkSj lR;kiu djsxh vkSj mÙkj izns'k ckV rFkk eki ¼izorZu½ vf/kfu;e]

1959 ¼m0 iz0 vf/kfu;e la[;k 5] o"kZ 1959½ ¼mRrjk[k.M jkT; esa ;Fkk

izoRr½ ds micU/k ds mYya?ku dh fjiksVZ lEc) izkf/kdkfj;ksa dks nsxh(

¼ik¡p½ ,slh leLr lwpuk dk laxzg vkSj izpkj djsxh] tks vf/klwfpr df̀"k mRiknksa ds

foØ;] dz; esa yxs mRikndksa vkSj vU; O;fDr;ksa ds fy, ykHkizn gks] vkSj

fo'ks"k :i ls] ,sls df̀"k mRiknksa d]s mu LFkkuksa esa izpfyr ewY;ksa dh lwpuk

j[ksxh] tgk¡ mldk fu;kZr ykHkizn gks vFkok tgk¡ ls mldk lEc) e.Mh

{ks= esa vk;kr djuk feÙkO;f;rk iw.kZ gks(

¼N%½ O;kikfjd ifjO;;ksa] e.Mh ifjikfV;ksa vkSj vf/klwfpr df̀"k mRiknksa ds Ø; vkSj

foØ; dh ikjEifjd izFkkvksa dks fLFkj vkSj fofu;fer djsxh(

¼lkr½ iz/kku e.Mh LFky vkSj mie.Mh LFkyksa es mRikndksa ds fy;s] ogk¡ ij Ø;

;k foØ; ds lkSnks esa yxs gq, O;fDr;ks a ds fy, mfpr lq[k&lqfo/kkvksa dh

O;oLFkk djsxh vkSj fo'ks"k :i ls lM+dksa] ekxksZa] e.Mh dh 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; lq[k&lqfo/kkvksa dh O;oLFkk djsxh] tks bl

fufeRRk fofgr dh tk,a(

¼vkB½ e.Mh {ks= esa gkV vkSj iSB ,oa laxzg dsUnzksa ds leqfpr fodkl vkSj muesa Ø;

vkSj foØ; ds lkSnks esa yxs O;fDr;ksa ds fy, mi;qDRk lqfo/kkvksa dh O;oLFkk

djsxh(

¼ukS½ bysDVªksfud VsªfMax dks laof/kZr ,oa izksRlkfgr djus ds fy, fofu;ked i)fr

dks LFkkfir dj ldsxh] volajpuk dk lt̀u dj ldsxh vkSj bl gsrq

vko”;d vU; fdz;k dykiksa vkSj dk;ksZa dk ftEek ys ldsxh(

¼nl½ e.Mh {ks= esa lEidZ lM+dks] ekxksaZ] thi pyus ;ksX; lM+dksa] jTtqekxksZa] [kPpj

iFk] iqfy;ksa vkSj ty dq.Mksa dk fuekZ.k vkSj gS.M iEiksa dk fuekZ.k vkSj

mudh ejEer rFkk vuqj{k.k dh O;oLFkk djsxh(

¼X;kjg½ df̀’k mit esa ewY; o/kZu ds fy, fdz;k dykiksa lfgr df̀’k izlaLdj.k dk

mUu;u djsxh rFkk bl gsrq ftEek ysxh(

¼ckjg½ iz/kku e.Mh LFky ;k mie.Mh LFkyksa esa vuqKfIr /kkfj;ksa esa vkil eas ;k

vuqKfIr /kkfj;ksa rFkk mu O;fDr;ksa ds chp] tks Ø; ;k foØ; ds lkSnkas esa

yxs gSa] ds lEcU/k esa] lHkh fooknksa esa e/;LFk ds :i esa dk;Z djsxh(

¼rsjg½ ;Fkkfofgr :i esa ys[kk rS;kj djsxh vkSj mudh ys[kkijh{kk djk;sxh(

¼pkSng½ 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] cksMZ vFkok jkT; ds lkekU; ;k fo'ks"k vkns'k }kjk

ml :i esa ekU;rk izkIr fdlh foÙkh; laLFkk ls] ftlds vUrxZr dksbZ

lgdkjh cSad Hkh gS] ¼ftls bls blds i”pkr~ ekU;rk izkIr foRrh; laLFkk dgk

x;k gS½ ls fy, x;s _.k ij ;k muds }kjk mls fn;s x;s vfxze /ku ij

C;kt ds Hkqxrku dh ;k ,sls _.k ds izfr mlds izfrnk; dh O;oLFkk dh

tk;sxh vkSj mDr ctV cksMZ dks vuqeksnukFkZ izLrqr djssxh(

¼iUnzg½ ,sls fuek.kZ dk;ksZ] tks iz/kku e.Mh LFky rFkk mie.Mh LFkyksa esa djus dk

mldk izLrko gk]s dh ;kstuk;sa vkSj izkDdyu rS;kj djk;sxh vkSj mDr

iz;kstu ds fy, Hkwfe vtZu vf/kfu;e] 1894 ¼vf/kfu;e la[;k 1] o"kZ 1894½

ds v/khu Hkwfe vtZu djus ds fy, vko';d dk;Zokgh djsxh(

¼lksyg½ vius ekeyksa ls lEcfU/kr vFkok bl vf/kfu;e ds fdUgh micU/kksa ds

mYya?ku ds fy, dksbZ okn] dk;Zokgh ;k dkjZokbZ pyk;sxh ;k mldk

izfrokn djsxh(

¼l=g½ viuh eqgj] ys[kk iqfLrdk rFkk vU; vfHkys[kksa dh lqjf{kr vfHkj{kk vkSj

muds j[k&j[kko dh O;oLFkk djsxh(

¼vBkjg½ iz/kku e.Mh LFky rFkk mie.Mh LFkyksa esa izos'k djus rFkk mudk mi;ksx

djus dks fu;af=r o fofu;fer djsxh(

¼mUuhl½ ,sls vU; dR̀;ksa vkSj drZO;ksa dk lEiknu djsxh] tks cksMZ ;k izca/k funs”kd

}kjk fofgr fd;s tk;sa(

¼chl½ vf/klwfpr df̀’k mRiknksa esa feykoV dks jksdus ds fy;s lHkh lEHko dk;Z

djsxh(

¼bDdhl½ jkT; ljdkj }kjk le;≤ ij ;Fkk fu;r U;wure leFkZu dher ls

uhps dz; vkSj fodz; ds fuokj.k ds fy, mik; djsxh(

¼ckbZl½ e.Mh lfefr esa fufgr iz/kku e.Mh LFky vkSj mi e.Mh LFkyksa esa O;fDr;ksa

vkSj okguksa dk izos”k vkSj ;krk;kr fofu;fer djsxh(

¼rsbZl½ mu O;fDr;ksa ij okn pyk;sxh] tks bl vf/kfu;e ds micU/kks a] fu;eksa vkSj

mifof/k;ksa dk mYya?ku djsxs vkSj ,sls vijk/kksa dk 'keu djsxh(

¼pkSchl½ ;fn dszrk@fodzsrk us] tSlh Hkh fLFkfr gks] etnwj vkSj geky ;k iYysnkj dk

izHkkj ugha fn;k gS] rks mls olwy djsxh vkSj rksyd] geky@iYysnkjksa dks

forfjr djsxh;

¼iPphl½ e.Mh esa fLFkjrk cuk;s j[kus dh ǹf’V ls %&

¼d½ d’̀kdksa dks df̀’k mRikn ds Hk.Mkj.k ds fy, fdjk;s ij Hk.Mkj.k lqfo/kk

iznku djsxh;

¼[k½ df̀’k mRiknksa dh iSdsftax lqfo/kk] iSdsftax izHkkj ysdj] iznku djsxhA

¼NCchl½ lwpuk dk vf/kdkj vf/kfu;e] 2005 ¼dsUnzh; vf/kfu;e la[;k 22] o"kZ

2005½ dh /kkjk 4 dh mi/kkjk ¼1½ ds [k.M ¼[k½ esa ;Fkkfofgr eSuqoy rS;kj

djsxh rFkk turk ds fujh{k.k ds fy, mUgsa dk;kZy; esa j[ksxh rFkk izR;sd o’kZ

30 flrEcj rd eSuqoykssa dks v|ru djsxh( vkSj

¼lÙkkbZl½ le; le; ij df̀"k mRiknksa dh ;Fkkfofgr njksa dk] tks e.Mh {ks= eas

fodz; ds fy, yk;s x;s gSa] izdk'ku ,oa ifjpkyu djsxhA

lfefr dh “kfDr;k¡ 27- bl vf/kfu;e ds iz;kstuks ds fy;s lfefr dks fuEufyf[kr “kfDr;k¡ izkIr gksaxh(

vFkkZr~ %&

¼d½ bl vf/kfu;e ds v/khu ,slh 'krksZa vkSj izfrcU/kksa ij rFkk ,sls fucZU/kuks ds v/khu

jgrs gq,] tks fofgr fd;s tk,sa] vuqKfIr tkjh ;k uohdr̀ djuk vFkok mu dkj.kksa

ls] tks vfHkfyf[kr fd;s tk;sxsa] fdlh ,sls vuqKfIr dks tkjh ;k uohdr̀ djus ls

bUdkj djuk(

¼[k½ bl vf/kfu;e ds v/khu tkjh ;k uohdr̀ vuqKfIr dks fuYkfEcr ;k jn~n djuk(

ijUrq ;g fd vuqKfIr jn~n djus ds iwoZ] lfefr mls izLrkfor dk;Zokgh ds

fo:) dkj.k nf”kZr djus dk ;qfDr;qDr volj nsxh(

¼x½ ¼,d½ vuqKfIr nsus ;k mldk uohuhdj.k djus ds fy, ,sls Qhl mn~xzghr djuk]

tks fofgr fd, tk;sa( vkSj

¼nks½ e.Mh Qhl] tks e.Mh {ks= esa fofufnZ"V df̀"k mRiknksa ds fodz; ds lkSnksa ij ,slh

njksa ij] tks bl izdkj csps x;s df̀"k mRiknksa dh dher ij ,d izfr'kr ls de

vkSj <kbZ izfr'kr ls vf/kd u gks] ftls jkT; ljdkj vf/klwpuk }kjk fofufnZ"V

djsas vkSj fodkl midj] tks ,sls lkSnksa ij] bl izdkj csps x;s df̀"k mRiknu dh

dher ds de ls de vk/kk izfr'kr vkSj <kbZ izfr”kr ls vf/kd u gks] dh nj

ij] yxkuk vkSj mn~xzghr djukA ,slh Qhl ;k fodkl midj fuEufyf[kr jhfr

ls mn~xzghr fd;k tk;sxk %&

¼v½ ;fn mRikn vk<+fr;k ds ek/;e ls cspk tk; rks vk<+fr;k Øzsrk lss e.Mh

Qhl vkSj fodkl midj olwy dj ldrk gS vkSj dzsrk] lfefr dks mldk

Hkqxrku djus ds fy, nk;h gksxh(

¼vk½ ;fn dksbZ O;kikjh lh/ks mRiknd ls mRikn Ø; djs] rks og O;kikjh lfefr

dks e.Mh Qhl vkSj fodkl midj dk Hkqxrku djus ds fy, nk;h gksxk(

¼b½ ;fn ,d O;kikjh nwljs O;kikjh ls mRikn Ø; djs] rks mRikn cspus okyk

O;kikjh] ml Øsrk ls e.Mh Qhl vkSj fodkl midj mn~xzghr dj ldsxk

vkSj og lfefr dks e.Mh Qhl vkSj fodkl midj dk Hkqxrku djus ds

fy, nk;h gksxk(

ijUrq ;g fd ;fn dsoy Øsrk gh vuqKfIr/kkjh gks rks og e.Mh

Qhl vkSj fodkl midj dk Hkqxrku djus ds fy, nk;h gksxk(

¼bZ½ ,sls mRikn ds foØ; dh fdlh vU; fLFkfr esa] Øsrk lfefr dks e.Mh Qhl

vkSj fodkl midj dks Hkqxrku djus ds fy, nk;h gksxk(

ijUrq ;g fd fdlh fofufnZ"V df̀"k mRiknksa dss QqVdj foØ; ij

dksbZ e.Mh Qhl ;k fodkl midj vf/kjksfir ugh fd;k tk;sxk vkSj u

laxzfgr fd;k tk;sxk] ;fn ,slk foØ; miHkksDrk dks dsoy vius ?kjsyw

mi;ksx ds fy, fd;k tk;(

ijUrq ;g vkSj fd mRikn dk fodzsrk] fodkl midj dk Hkqxrku djus

ds nkf;Ro ls bl vk/kkj ij] fd mlus fodkl midj dszrk ls olwy ugh fd;k

gS] eqDr u gksxkA

¿¼rhu½ ,sls df̀’k mRikn dks] tks mRrjk[k.M jkT; esa fdlh vU; jkT; ls vFkok ns”k

ds ckgj ls izFke ckj fodz;] Hk.Mkj.k] izfdz;k] fofuekZ.k] laO;ogkj ;k okf.kfT;d

iz;kstu ds fy, e.Mh {ks= esa vkrk gSa] **izFke vkod** ds :Ik esa jftLVMZ fd;k

tk;sxk vkSj ,sls mRikn ij e.Mh Qhl vkSj fodkl midj dk Hkqxrku fd;k

tk;sxk(À 1

¿¼pkj½ ;fn dksbZ fofufnZ’V df̀’k mRikn jkT; ds Hkhrj ds fdlh e.Mh {ks= esa e.Mh

Qhl vkSj fodkl midj dk Hkqxrku djds jkT; ds gh fdlh nwljs e.Mh {ks=

ls fodz;] Hk.Mkj.k] izfdz;k] fofuekZ.k] laO;ogkj ;k okf.kfT;d iz;kstu ds fy,

yk;k tkrk gS rks ,slh vkod **f}rh; vkod** dgyk;sxh vkSj ml ij dksbZ

e.Mh Qhl ,oa fodkl midj mn~xzg.kh; ugha gksxkAÀ 2

¿¼ikap½ ;fn dksbZ fofufnZ’V df̀’k mRikn] fdlh vU; jkT; ls fodz;] Hk.Mkj.k]

laO;ogkj ;k okf.kfT;d iz;kstu ds fy, lEcfU/kr jkT; esa e.Mh “kqYd

vkSj@vFkok fodkl midj dk Hkqxrku djds mRrjk[k.M jkT; ds e.Mh {ks= esa

yk;k tkrk gS] rks ,slh vkod ij e.Mh “kqYd vkSj fodkl midj mn~xzghr

gksxk %

ijUrq ;g fd vU; jkT;ksa ls izfdz;k ;k fofuekZ.k ds fy, lEcfU/kr

jkT; esa e.Mh “kqYd vkSj@vFkok fodkl midj dk Hkqxrku djds mRRkjk[k.M

jkT; ds e.Mh {ks= esa yk;k tkrk gS] rks ,slh vkod **vU; f}rh; vkod**

dgyk;sxh vkSj ml ij e.Mh “kqYd mn~xzg.kh; ugha gksxh fdUrq ns; fodkl

midj mn~xzg.kh; gksxk(À 3

¼?k½ mifof/k;ksa esa e.Mh Qhl ds Hkqxrku ds fy, fofgr vof/k dh Bhd ckn dh rkjh[k

ls e.Mh Qhl dh ns; ¼vlanRr½ /kujkf'k ij nks izfr'kr izfrekg dh nj ls C;kt

olwy djuk] ftldh x.kuk mifof/k;ksa esa fofgr jhfr ls dh tk;sxh(

¼³½ bl vf/kfu;e ds lHkh ;k fdUgh iz;kstuksa ds fy, e.Mh lfefr fuf/k dk lapkyu

vkSj mi;ksx djuk(

¼p½ bl vf/kfu;e ds v/khu vius dR̀;ksa dk fuoZgu djus ds fy,] visf{kr /kujkf'k jkT;

ljdkj ;k cksMZ ls ;k izcU/k funs”kd dh iwoZ Lohdf̀r ds v/khu jgrs gq, fdlh vU;

lfefr ;k ekU;rk izkIr foÙkh; laLFkk ls tqVkuk(

¼N½ cksMZ dks ,sls fuoZU/kukas vkSj 'krksZ ij] ftu ij cksMZ vkSj lfefr ds e/; ijLij

lgefr gqbZ gks] m/kkj nsuk(

¼t½ izcU/k funs'kd dh iwoZ Lohdf̀r ds v/khu jgrs gq, ,sls fucZU/kuksa vkSj 'krksZa ij] ftUgsa

cksMZ vo/kkfjr djs] fdlh vU; lfefr dks m/kkj nsuk(

¼>½ ,slh vU; “kfDr;ksa dk iz;ksx djuk] tks jkT; ljdkj }kjk le;≤ ij fofgr

fd;s tk,a(

¼¥½ ;fn dksbZ O;fDr e.Mh LFky@mi e.Mh LFky ij fdlh izdkj dk vfrdze.k djrk gS]

rks e.Mh lfefr dk lfpo vFkok izcU/k funs”kd mDr vfrdze.k dks cyiwoZd gVkus

ds fy, l{ke gksxk rFkk vfrdze.k gVkus esa vk;k O;; lEcfU/kr vfrdze.kdrkZ ls

Hkw&jktLo ds odk;s dh HkkWfr olwy fd;k tk;sxkA

1- mÙkjk[k.M vf/kfu;e la0 4 o’kZ 2013 dh /kkjk 2 ¼1½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 2 ¼2½ }kjk izfrLFkkfirA

3- mi;qZDr dh /kkjk 2 ¼3½ }kjk c<+k;k x;kA

Li’Vhdj.k&& [k.M ¼x½ ds iz;kstuksa ds fy,] tc rd fd blds izfrdwy lkfcr u dj

fn;k tk;s] fdlh vuqKfIr izkIr O;kikjh }kjk ;k mldh vksj ls fdlh e.Mh {ks= ds

ckgj ys tk;s ;k ys tkus ds fy, izLrkfor fdlh fofufnZ"V df̀"k mRikn ds lEcU/k esa

;g vo/kkj.kk dh tk;sxh fd mlus ,sls df̀’k mRikn dks ,sls {ks= ds Hkhrj cspk gS

vkSj ,slh fLFkfr esa ,sls mRikn ds] ftlds csps tkus dh vo/kkj.kk dh tk;sxh] dher

dks ,slh ;qfDr;qDr dher le>k tk;sxk] tSlk fofgr jhfr ls vfHkfuf'pr fd;k

tk;saA

vihy 28- ¼1½ bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ds v/khu jgrs gq,] lfefr }kjk bl

vf/kfu;e dh /kkjk 27 ds v/khu ikfjr fdlh vkns'kksa ls O;fFkr dksbZ O;fDr] ,sls

vkns'k ds 30 fnu ds Hkhrj] izcU/k funs”kd dks ,slh jhfr ls] tks fofgr dh tk,sa]

vihy dj ldsxk vkSj izcU/k funs”kd] vihydrkZ vkSj lfefr nksuksa dks lquokbZ dk

volj nsus ds i'pkr~] mldk fofu”p; djsxkA

¼2½ izcU/k funs”kd 30 fnu dh mDr vof/k chr tkus ds i”pkr Hkh vihy xzg.k dj

ldrk gS] ;fn mldk lek/kku gks tkrk gS fd vihYkkFkhZZ] leqfpr dkj.ko'k le; ls

vihy izLrqr djus esa vleFkZ jgk gSA

¼3½ izca/k funs”kd] vihy dh lquokbZ] ,slh izfdz;k ls djus ds ckn] tks fofgr dh tk;sa]

lquokbZ djsxk vkSj ml vkns”k dks] ftlds fo:) vihy dh xbZ gS] iq’V] mikUrfjr

;k lekIr dj ldsxkA

¼4½ izca/k funs”kd] vihykFkhZ dh vksj ls izkFkZuk ij ml vkns”k dk izorZu] ftlds fo:)

vihy dh xbZ gS] vkLFkxu vkSj e.Mh Qhl ;k vf/kjksfir tqekZus dh olwyh]

vihykFkhZ ls i;kZIr izfrHkwfr izkIr dj] LFkfxr dj ldsxkA

¼5½ izcU/k funs”kd }kjk vihy esa ikfjr vkns”k vfUre gksxk vkSj fdlh U;k;ky; esa

iz”uxr ugha fd;k tk;sxkA

okf"kZd fooj.kh ,oa Qhl

dk vf/kjksi.k

29- ¼1½ izR;sd Fkksd O;kikjh] vk<+fr;k¡ vkSj vuqKfIr /kkjh] izR;sd foRrh; o"kZ ds fy;s 31

ekpZ ls igys mlds }kjk ;k mlds ek/;e ls] iwoZ foRrh; o’kZ esa fodz; ;k dz;

fd;s x;s vf/klwfpr df̀"k mRiknksa dh fooj.kh] ,sls izk:i esa vkSj ,slh jhfr ls

Hkstsxk] tks mi&fof/k;ksa esa fofufnZ’V gksA

¼2½ ;fn lfefr dh jk; esa] mi/kkjk ¼1½ ds vUrxZr izLrqr tkudkjh lgh ugh gS ;k Fkksd

O;kikjh vFkok vk<+fr;ksa }kjk e.Mh Qhl dh ns; jkf'k ls de jkf'k tek dh x;h gS

rks] og ,sls Fkksd O;kikjh ;k vk<+fr;k dks lquokbZ dk ;qfDr;qDr volj nsdj ,slh

jhfr ls] tks fofgr dh tk;s] e.Mh Qhl ds vf/kjksi.k dh dk;Zokgh dj ldrh gSA

lfefr dh vksj ls

lafonk;sa

30- ¼1½ lfefr }kjk ;k mldh vksj ls izR;sd lafonk] fofgr jhfr ls] fu"ikfnr dh tk;sxhA

¼2½ mi/kkjk ¼1½ ds micU/kkas dk mYy?kau djds lfefr }kjk ;k mldh vksj ls fu"ikfnr

dksbZ Hkh lafonk] ml ij vkc)dj u gksxhA

¼3½ lfefr dk izR;sd vkns”k] v/;{k ds gLrk{kj ls ;k mldh vuqifLFkfr vFkok

vleFkZ gksus ij mik/;{k ds gLrk{kj ls vkSj tc lfefr }kjk izkf/kdkj fn;k x;k gks

rks lfpo ds gLrk{kj ls lfefr dh vf/kdkfjd eqgj yxkdj] izekf.kr fd;k

tk;sxkA

e.Mh lfefr fuf/k

vkSj mldk mi;ksx

31- ¼1½ izR;sd lfefr ds fy, ,d fuf/k LFkkfir dh tk;sxh] tks e.Mh lfefr fuf/k dgyk;sxh

rFkk ftlesa lfefr }kjk izkIr lHkh /kujkf'k;k¡] ftuds vUrxZr mlds }kjk fy, x;s

lHkh _.k rFkk mls fn;s x;s vfxze /ku vkSj vuqnku Hkh gS] tek dh tk;asxhA

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 pqdk;s tk;saxs vkSj vf/k”ks’k ;fn dksbZ gS] rks og ,slh jhfr ls fofu;ksftr dh

tk;sxh] tks fofgr dh tk;saA

¼3½ /kkjk 27 ds [k.M ¼ik¡p½ ds micU/kks 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, dj ldrh gS&

¼,d½ lfefr ds ys[kksa dh ys[kk ijh{kk esa gq, O;;(

¼nks½ lfefr }kjk fu;ksftr vf/kdkfj;ksa rFkk lsodksa ds osru vkSj HkÙks] ftuds

vUrxZr vodk'k HkÙks] minku] vuqdEik HkRrk] fpfdRlk&lgk;rk vkSj Hkfo";

fuf/k esa va'knku Hkh gS(

¼rhu½ bl vf/kfu;e ds v/khu fuokZpu ds O;; vkSj mlds vkuq’kafxd O;;(

¼pkj½ /kkjk 26 dh mi/kkjk ¼2½ ds [k.M ¼pkSng½ esa fufnZ"V _.kksa rFkk vfxzeksa dh

ewy/ku jkf'k ;k mu ij C;kt(

¼ikap½ lfefr ds dCts esa fdlh Hkwfe vkSj Hkou dk fdjk;k vkSj mlds dj(

¼N%½ lfefr ds lnL;ksa dk ;k=k HkRrk(

¼lkr½ bl vf/kfu;e ds iz;kstukas ds fy, vftZr Hkwfe ;k Hkou dh ykxr(

¼vkB½ e.Mh LFkyksa ds vuqj{k.k] fodkl vkSj lq/kkj dh ykxr(

¼ukS½ e.Mh {ks= esa vkus okys O;fDr;ksa] Hkkjokgh i'kqvksa] yn~nw i'kqvksa vkSj okguksa ds

fy, vkJ; LFky] 'ksM] xkM+h [kM+h djus dh txg vkSj ty lqfo/kkvksa vkSj

lq[k lk/ku dh O;oLFkk djus ij vkSj e.Mh {ks= esa 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 gaS] O;;(

¼nl½ lfefr ds deZpkfj;ksa dks _.k vkSj vfxze /ku(

¼X;kjg½ e.Mh {ks= esa d’̀kdksa ds fy, Js.khdj.k] ekudhdj.k ,oa xq.k&izek.ku lsokvksa

ij O;;(

¼ckjg½ df̀’k mRikn izlaLdj.k ,oa foi.ku ls lEcfU/kr “kks/k ij O;;( ,oa

¼rsjg½ ,sls vU; O;;] tks cksMZ ;k jkT; ljdkj }kjk fofgr fd;s tk;(

ijUrq ;g fd e.Mh lfefr e.Mh Qhl ls izkIr okf’kZd vk; dk 02

¼nks½ izfr”kr vfuok;Zr% mijksDr mi/kkjk ¼3½ ds [k.M ¼ckjg½ ds mioU/kksa ds

vuqlkj] O;; djsxhA

¼4½ izR;sd lfefr] foRrh; o"kZ dh “kq) vk; ¼e.Mh Qhl $ vuqKfIr Qhl½ esa ls /kujkf'k]

cksMZ dks va'knku ds :i esa] ftls jkT; ljdkj vf/klwpuk }kjk le;≤ ij

?kksf"kr djs] Hkqxrku djsxhA

¼5½ izR;sd lfefr] fodkl midj ds :i esa mn~xzghr dh x;h leLr /kujkf'k dks] izR;sd

ekg cksMZ dks Hkqxrku djsxh] ftls /kkjk 62 ds v/khu ;Fkkfofgr dsUnzh; e.Mh fuf/k esa

tek fd;k tk;sxkA

lfefr ds nkf;Roksa dh

izkFkfedrk

32- lfefr ds ifjpkyu] vuqj{k.k vkSj izcU/k lEca/kh O;;ksa dks iwjk djus ds i'pkr~

mldh ;Fkk miyC/k vk; dk mi;ksx fuEufyf[kr Øe esa fd;k tk;sxk( vFkkZr~ %&

¼,d½ ,sls _.k dks] tks jkT; ljdkj }kjk izR;kHkwr u gks] ewy /kujkf'k vkSj ml ij ns;

C;kt dk izfrlank;(

¼nks½ ,sls _.k] tks jkT; ljdkj }kjk izR;kHkwr ds v/khu nh xbZ ,slh jkf”k dk ;fn dksbZ

gS] ml ljdkj dks ewy /kujkf'k vkSj ml ij C;kt dk izfrlank;(

¼rhu½ jkT; ljdkj }kjk izfrHkwfr m/kkj dh ewy /kujkf'k vkSj ml ij C;kt dk

izfrlank;(

¼pkj½ ,sls m/kkj dh] ftldh jkT; ljdkj }kjk xkjUVh ugha nh xbZ gS] ewy /kujkf'k vkSj

ml ij C;kt dk izfrlank;(

¼ik¡p½ 'ks"k /kujkf'k dk mi;ksx] bl vf/kfu;e ds v/khu lfefr dks ns; Qhl dh dVkSrh

djus ds fy, vFkok lfefr ds fdUgha Hkh dR̀;ksa dk fuoZgu djus esa mixr O;; ds

fy,] tSlk lfefr mi;qDr le>s vFkok tSlk izcU/k funs”kd funs'k nsa] fd;k tk;sxkA

lfefr dks ns;

/kujkf'k;ksa dh eky&

xqtkjh ds cdk;k ds

:i esa olwyh rFkk

olwy u gksus ;ksX; ns;ksa

dks cV~Vs [kkrs esa Mkyus

dh “kfDr

33- ¼1½ ;fn fofgr 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 fd;k tk ldrk gSA

¼2½ lfefr fdlh /kujkf'k dks cV~Vs [kkrs esa Mky ldrh gS] tks mls ns; gks] ;fn dySDVj

izekf.kr dj nsa fd og olwy gksus ;ksX; ugh gS;

ijUrq ;g fd :i;s ikap gtkj ls vf/kd dksbZ Hkh /kujkf'k] izcU/k funs'kd ds

iwoZ vuqeksnu ds fcuk] cV~Vs [kkrs esa ugha Mkyh tk;sxhA

vf/kHkkj 34- ¼1½ lfefr dk v/;{k] mik/;{k] izR;sd lnL;] vf/kdkjh o lsod] lfefr dh fdlh

/kujkf'k ;k lEifÙk dh gkfu] viO;; ;k nq:i;ksx gksus ij vf/kHkkj ds fy, nk;h

gksxk] ;fn ,slh gkfu] viO;; ;k nq:i;ksx] ,sls v/;{k] mik?;{k] lnL;] vf/kdkjh

;k lsod ds :i esa dk;Z djrs gq,] mldh mis{kk ;k nqjkpj.k ds dkj.k gqvk gksA

¼2½ vf/kHkkj dh izfØ;k vkSj gkfu] viO;; ;k nq:i;ksx gqbZ] /kujkf'k dh olwyh ,slh

jhfr ls dh tk;sxh] tks fofgr dh tk;saA

¼3½ fdlh ,slh /kujkf'k dh olwyh ds fy,] ftls mi/kkjk ¼2½ ds v/khu fofgr jhfr ls

olwy fd;k tk ldrk gS] fdlh U;k;ky; esa dksbZ okn izLrqr ugh fd;k tk;sxkA

v/;k;&pkj

lfefr ds vf/kdkjh vkSj lsod

v/;{k vkSj mik/;{k dh

“kfDr;k¡ vkSj drZO; 35- ¼1½ v/;{k vkSj mldh vuqifLFkfr esa mik/;{k] bl vf/kfu;e ds micU/kks rFkk mlds

v/khu cuk,s x;s fu;eksa vkSj mi&fof/k;ksa rFkk lfefr ds ladYiksa] ;fn dksbZ gks] ds

v/khu jgrs gq,] lfefr ds vf/kdkfj;ksa rFkk lsodksa dk i;Zos{k.k djsxk vkSj mu ij

fu;a=.k j[ksxk rFkk ,slh vU; “kfDr;ksa dk iz;ksx o ,sls vU; drZO;kas dk ikyu

djsxk] tks fofgr fd;s tk,sa ;k lfefr }kjk ml fufeRr ikfjr ladYi }kjk mls

izR;k;ksftr fd;s tk;asaA

¼2½ v/;{k vkSj mldh vuqifLFkfr esa mik/;{k] 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

e.Mh lfefr ds

vf/kdkfj;ksa vkSj lsodksa

dh fu;qfDr rFkk mudh

lsok dh 'krsZ

36- ¼1½ izcU/k funs”kd] fofgr jhfr ls] ,sls vU; vf/kdkfj;ksa rFkk deZpkfj;ksa dh fu;qfDr

djssxk] tks fd e.Mh lfefr ds dk;ksZa ds n{krkiw.kZ fuoZgu ds fy, vko';d rFkk

mfpr gks %

ijUrq ;g fd fdlh Hkh in dk l̀tu jkT; ljdkj dh iwoZ eatwjh ds fcuk

ugha fd;k tk,xkA

¼2½ izR;sd lfefr ds ,d lfpo ,oa ,sls vU; vf/kdkjh gksaxs] ftUgas izcU/k funs”kd

lfefr ds dR̀;ksa dk n{krk ls fuoZgu djus ds fy, vko';d le>s] tks cksMZ }kjk

,slh 'krksaZ rFkk fucU/kuksa ij] tSlk cksMZ }kjk cuk;s x;s fofu;ekas esa miofU/kr fd;k

tk;s] fu;qDr fd;s tk;asxsA

dsUnzh;r lsok dk xBu

rFkk deZpkfj;ksa dk

LFkkukUrj.k

37- bl vf/kfu;e ds fdlh vU; micU/k esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] cksMZ

lHkh lfefr;ksa ds fy, lfpoksa vkSj ,sls vU; vf/kdkfj;kas dk ,d lkekU; laoxZ xfBr

djsxk] ftUgas og /kkjk 36 dh mi/kkjk ¼2½ ds v/khu fu;qDr djus ds fy, Bhd

le>sA

lfpo ds d`R;]

“kfDr;ka vkSj drZO;

38- 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 lEiknu vkSj ,slh 'kfDr;ksa dk iz;ksx vkSj

,sls drZO;kas dk fuoZgu djsxk] tks fofgr fd, tk;sa ;k tks mi&fof/k;ksa esa micfU/kr

fd;s tk;sa ;k tSlk izcU/k funs'kd fyf[kr vkns'k }kjk funs'k nsa %

ijUrq ;g fd tc fdlh ,d lfefr esa ,d ls vf/kd lfpo rSukr fd;s

tk;sa] rc izzcU/k funs'kd lfpoksa es ls ,d lfpo dks mldk eq[; dk;Zikyd

vf/kdkjh ukekafdr djsxk vkSj mlesa ls izR;sd }kjk lEikfnr fd;s tkus okys dR̀;kas]

iz;ksx dh tkus okyh 'kfDr;ksa vkSj fuoZgu fd;s tkus okys drZO;ksa dks vo/kkfjr

djsxkA

¼2½ iwoksZDr micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] fdUrq bl vf/kfu;e vkSj

mlds v/khu cuk;s x;s fu;eksa vkSj mifof/k;ksa ds micU/kkas ds v/khu jgrs gq,]

lfpo&

¼d½ fuEufyf[kr ij i;Zos{k.k vkSj fu;a=.k dh lHkh “kfDr;ksa dk iz;ksx djsxk &

¼,d½ bl vf/kfu;e }kjk vFkok blds v/khu lkSisa x;s drZO;ksa dk fuoZgu

mfpr :i ls rFkk n{krkiwoZd gks] ;g lqfuf”pr djus ds fy, lfefr

ds lHkh vf/kdkfj;ksa vkSj lsod( rFkk

¼nks½ lfefr ds lHkh fdz;k dyki(

¼[k½ lfefr ds fdlh deZpkjh dh mis{kk] nqjkpj.k ;k drZO;P;qfr ds ekeyksa dh

fjiksVZ fu;qfDr izkf/kdkjh dks vko';d dkjZokbZ ds fy, nsxk vkSj ;fn blds

fy, l”kDr fd;k x;k gks rks lfefr ds fdlh Hkh deZpkjh ds fo:)

vuq'kklfud lEcU/kh dk;Zokgh djsxkA

¼x½ ;g l qfuf'pr djsxk fd cksMZ] izcU/k funs”kd ;k lfefr ds v/;{k }kjk tkjh

fd;s x;s lHkh vkns”k dk leqfpr :i ls ikyu fd;k tk;s(

¼?k½ mfpr j[k j[kko gsrq ;g lqfuf'pr djsxk fd &

¼,d½ lfefr ds fy, vkSj mldh vksj ls izkIr ;k O;; dh xbZ lHkh

/kujkf'k;ksa ds ys[ks(

¼nks½ bl vf/kfu;e] ;k mlds v/khu cuk;s x;s fu;eksa ;k mi&fof/k;ksa ds

v/khu fofu”p; ds fy, vk;s gq;s fooknksa ds vfHkys[k(

¼rhu½ mlds }kjk fuiVk;s x;s fooknkas dk vfHkys[k] ,sls iz:i esa gks] tks

fofgr fd;k tk;s( vkSj

¼pkj½ bl vf/kfu;e ds v/khu lHkh vuqKfIr;ka mlds gLrk{kj ls tkjh dh

tk;saxh(

¼³½ e.Mh lfefr dh cSBd] ;fn vko”;d gks rks cqyk;sxk vkSj mldh dk;Zokfg;ksa

ds dk;ZoR̀r j[ksxk(

¼p½ e.Mh lfefr dh lHkh cSBdksa esa mifLFkr jgsxk vkSj fopkj foe”kZ esa Hkkx ysxk] ijUrq

dksbZ ladYi ;k izLrko ugha yk;sxk ;k fdlh ,slh cSBd esa er ugha Mkysxk(

¼N½ ctV izLrko rS;kj djsxk(

¼t½ le;≤ ij e.Mh lfefr tSlh vis{kk djs] oSls fooj.kh] dFku] vk¡dM+s]

izkDdyu o fjiksVZ e.Mh lfefr dks nsxk] ftlesa fuEu fjiksVsZa Hkh gS %&

¼,d½ fdlh deZpkjh ij vkjksfir vFkZnaM ;k tqekZuk ;k fdlh deZpkjh vkSj

e.Mh dR̀;dkjh ;k vU; O;fDr;ksa ds fo:) dh xbZ vuq”kklfud

dk;Zokgh(

¼nks½ fdlh O;fDr }kjk vf/kfu;e ;k blds v/khu cuk;s x;s fu;e vFkok

mifof/k ds izkfo/kkuksa ds mYya?ku dh lwpuk(

¼>½ lfefr ds le{k ,sls nLrkostksa] fdrkcksa] iaftdkvksa ;k vU; vfHkys[kksa dks izLrqr

djsxk] tks vko”;d gks(

¼¥½ e.Mh lfefr }kjk mn~xzg.kh; ;k mldks ns; Qhl vkSj vU; /kujkf”k dk laxzg

djsxk(

¼V½ e.Mh lfefr }kjk fof/kiwoZd ns; /ku dk fu;ekuqlkj forj.k ,oa Hkqxrku djsxk(

¼B½ lfefr dh vksj ls okn nk;j djsxk] lfefr ds fo:) nk;j oknksa dk izfrokn

djsxk] vfHk;kstu pyk;sxk rFkk lfefr dk ,slh leLr dk;Zokfg;ksa esa

izfrfuf/kRo djsxk(

¼M½ lfefr ds lHkh vf/kdkfj;ksa] lsodksa dk i;Zos{k.k vkSj mu ij fu;a=.k j[ksxk(

¼<½ lfefr dh lEifRr o mlds dks’k esa ;fn pksjh] diV] xcu] gks rks mldh

fjiksVZ ;FkklaHko “kh?kz izcU/k funs”kd dks nsxkA

lfefr;ksa ds vf/kdkfj;ksa

rFkk lsodkas ds

fu;kstu dh fucZU/ku

vkSj 'krsZa

39- bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa ds v/khu jgrs gq,] /kkjk 36 ds v/khu

xfBr fdlh laoxZ ds lnL;ksa ds fu;kstu dh fucZU/ku vkSj 'krsZa vkSj ,sls vf/kdkfj;ksa

ds vuq'kklu] fu;a=.k rFkk n.M] ftlds vUrxZr inP;qr fd;k tkuk] gVk;k tkuk

rFkk inkofur fd;k tkuk Hkh gS] ls lEcfU/kr fo"k;] ,sls fofu;eksa }kjk] ftUgsa jkT;

ljdkj dh iwokZuqefr ls /kkjk 68 ds dze eas cksMZ cuk;s] “kkflr gksaxsA

bl vf/kfu;e ds v/khu

dk;Zjr O;fDr;ksa dk

laj{k.k

40- cksMZ vkSj lfefr dk izR;sd vf/kdkjh ;k lsod] Hkkjrh; n.M lafgrk] 1860 dh /kkjk

21 ds vFkkZUo;u esa ^^yksd lsod^* le>k tk;sxkA

v/;k;& ik¡p

e.Mh lfefr ,oa fo'ks"k e.Mh dk oxhZdj.k

e.Mh dk oxhZdj.k 41- /kkjk 6 ds v/khu xfBr e.Mh lfefr dks jkT; ljdkj ;Fkk fu/kkZfjr izfdz;k ds vk/kkj

ij fofHkUu oxksZa esa foHkkftr dj ldrs gSA

fo'ks"k e.Mh vkSj

fo'ks"k oLrq e.Mh

42- ¼1½ jkT; ljdkj ,sls igyqvksa ;Fkk&mRiknu ¼VuZ vksoj½] cM+k {ks= vkSj fo|eku e.Mh esa

ekStwnk vk/kkfjd lajpuk ds vykok oLrq fo'ks"k ds fy, visf{kr fo'ks"k vk/kkfjd

lajpuk ij fopkj djus ds ckn vf/klwpuk }kjk fdlh e.Mh {ks= dks fo'ks"k e.Mh ;k

fo'ks"k oLrq e.Mh ?kksf"kr dj ldrh gSA

¼2½ jkT; ljdkj] bl fu;e ds micU/kksa ds izHkkoh dk;kZUo;u ds fy,] ,slh ef.M;ksa esa]

tks mi/kkjk ¼1½ ds v/khu fo'ks"k e.Mh ds :i esa vf/klwfpr dh xbZ gS] vf/klwpuk

}kjk ìFkd e.Mh lfefr LFkkfir dj ldrh gSA

¼3½ vf/kfu;e esa e.Mh lfefr ds fy, vkSj mlds lEcU/k esa cuk;s x;s lHkh micU/k]

vko';d ifjorZuksa lfgr] mi/kkjk ¼1½ ds v/khu xfBr fo'ks"k e.Mh ds fy, LFkkfir

e.Mh lfefr ij Hkh ykxw gksaxsA

fo”ks’k ef.M;ksa ds

fy, e.Mh lfefr

dk xBu

43- ¼1½ fo”ks’k e.Mh ds fy, xfBr izR;sd e.Mh lfefr esa fuEufyf[kr lnL; gksaxs %&

¼d½ d’̀kd ¼jkT; ljdkj }kjk e.Mh {ks= esa LFkk;h :i ls jgus rFkk & Ikk¡p

df̀’k dk;Z djus okys fdlkuksa esa ls½ ukfer fd;s tk;saxs(

¼[k½ O;kikjh ¼jkT; ljdkj }kjk jkT; dh fdlh e.Mh lfefr ds

VªsfMax ykbZlsal /kkjd O;kikfj;ksa esa ls½ ukfer fd;s tk;saxsA bl

izdkj ukfer fd;s x;s O;kikfj;ksa fo”ks’k e.Mh dh e.Mh lfefr dh

vuqKfIr izkIr djasxs(

& nks

¼x½ ftl {ks= esa fo”ks’k e.Mh fLFkr gS] ogk¡ ds LFkkuh; fudk; ds

lacaf/kr eq[; uxj vf/kdkjh@vf/k'kklh vf/kdkjh(

& ,d

¼?k½ ml ftys dk dyDVj ;k mldk ukferh] ftlesa fo”ks’k e.Mh

LFkkfir gS

& ,d

¼³½ eq[; uxj ;kstukdkj ;k ,slh “kfDr;ksa dk iz;ksx djus okys

izkf/kdj.k }kjk ukfer vf/kdkjh

& ,d

¼p½ lEcaf/kr ftys dk lgk;d fuca/kd] lgdkjh lfefr;ka & ,d

¼N½ mŸkjk[k.M df̀"k mRikn foi.ku cksMZ ds }kjk ukfer vf/kdkjh( & ,d

¼t½ dk;Zikyd lnL; ¼jkT; ljdkj }kjk fu;qDr fd;k tk;sxk½

dk;Zikyd lnL; e.Mh ds eq[; dk;Zikyd vf/kdkjh ds :i esa

dk;Z djsxk(

& ,d

¼>½ Hkkjr ljdkj dk df̀’k foi.ku lykgdkj ;k mldk izfrfuf/kA & ,d

¼2½ e.Mh lfefr dh cSBd N% eghus esa de ls de ,d ckj gksxhA

fo”ks’k e.Mh

lfefr dk v/;{k

vkSj mik/;{k

44- fo”ks’k e.Mh dh e.Mh lfefr esa ,d v/;{k vkSj ,d mik/;{k gksxk] ftls ljdkj

}kjk ;Fkkfu/kkZfjr vof/k ds fy, ukfer fd;k tk;sxkA lnL; jkT; ljdkj ds

izlkni;ZUr vius in ij cus jgsaxsA

fo'ks’k e.Mh ds

fy, dk;Zikfydk

lfefr

45- ¼1½ fo”ks’k e.Mh dh e.Mh lfefr dh dk;Zikfydk esa fuEufyf[kr lnL; gksaxs&

¼d½ fo”ks’k e.Mh dh e.Mh lfefr ds VªsfMax ykbZlsal /kkjd O;kikfj;ksa dk ,d

izfrfuf/k(

¼[k½ mRikndksa dk ,d izfrfuf/k(

¼x½ lEcaf/kr ftys dk lgk;d fuca/kd lgdkjh lfefr;ka(

¼?k½ mŸkjk[k.M df̀’k mRikn foi.ku cksMZ ds }kjk ukfer vf/kdkjh

¼³½ e.Mh lfefr dk dk;Zikyd lnL;] tks dk;Zikfydk lfefr ds lnL;&lfpo

ds :i esa dk;Z djsxkA

¼2½ vkikr fLFkfr esa dk;Zikfydk lfefr mu eqn~nksa ij fu.kZ; ys ldrh gS] ftlds fy,

e.Mh lfefr dk vuqeksnu visf{kr gks] rFkkfi ,sls fu.kZ;ksa ij fu.kZ; fy;s tkus dh

rkjh[k ls 45 fnu ds Hkhrj e.Mh lfefr dk vuqeksnu izkIr djuk gksxkA ,slk djus

esa vlQy jgus ij ;k e.Mh lfefr dk vuqeksnu izkIr u gksus dh fLFkfr esa] ,sls

fu.kZ; vdr̀ vkSj “kwU; le>s tk;saxsA

¼3½ dk;Zikfydk lfefr dh cSBdas vko”;drkuqlkj cqykbZ tk;saxh] ysfdu nks eghus esa de

ls de ,d ckj cSBd vo”; gksxhA

eq[; eaMh dh eaMh

lfefr ds eq[;

dk;Zikyd ds dk;Z

vkSj “kfDr;k¡

46- e.Mh lfefr dk dk;Zikyd lnL;] fo”ks’k e.Mh dh e.Mh lfefr d s eq[;

dk;Zikyd vf/kdkjh ds :i esa dk;Z djsxkA eq[; dk;Zikyd vf/kdkjh ds

fuEufyf[kr dk;Z gSa %&

¼d½ dk;Zikfydk iz”kklu ds fo’k; esa vkSj e.Mh lfefr ds ys[kk vkSj vfHkys[kksa ls

lEcfU/kr fo’k;ksa esa vkSj deZpkfj;ksa dh lsok lEcU/kh lHkh iz”uksa dks fuiVkus ds fy,

e.Mh lfefr ds lHkh vf/kdkfj;ksa ,oa deZpkfj;ksa ij fu/kkZfjr izfdz;k ds vuqlkj

fu;a=.k j[kuk(

¼[k½ ;Fkkfu/kkZfjr funs”kksa vkSj e.Mh lfefr }kjk e.Mh lfefr }kjk fu/kkZfjr izfdz;k ds

vuqlkj e.Mh lfefr ds vf/kdkfj;ksa vkSj deZpkfj;ksa dks fu;qDr djuk(

¼x½ dk;Z dh Lohdr̀ inksa ij e.Mh lfefr fuf/k ls [kpZ djuk(

¼?k½ vkikrdky dh n”kk eas fdlh dk;Z ds fu’iknu ;k jksd ;k fdlh dk;Z ds fd;s tkus

ij] ftlesa e.Mh lfefr dh Lohdf̀r dh vko”;drk gks] funsZ”k nsuk(

¼³½ bl vf/kfu;e ds micU/kksa vkSj fu;eksa rFkk mudh mifof/k;ksa ds mYya?ku ij eqdnek

pykuk(

¼p½ e.Mh dk;ZdrkZvksa dk vuqKfIr;k¡a tkjh djuk(

¼N½ e.Mh lfefr;ksa dk okf’kZd ctV rS;kj djuk(

¼t½ e.Mh lfefr dh cSBdsa cqykus dk izcU/k djuk vkSj ,slh cSBdksa dh dkjZokbZ;ksa dk

vfHkys[k j[kuk(

¼>½ e.Mh lfefr }kjk djk;s x;s fuekZ.k dk;Z dk le;≤ ij fujh{k.k djuk vkSj

,sls fujh{k.k dh fjiksVZ e.Mh lfefr ds v/;{k dks Hkstuk(

¼.k½ v/;{k vkSj mik/;{k lfgr e.Mh lfefr ;k e.Mh lfefr ds lnL;ksa }kjk fd;s x;s

,sls dk;ksZa dh fjiksVZ izcU/k funs”kd dks nsuk] tks bl vf/kfu;e ds izkfo/kkuksa vkSj

fu;eksa rFkk bldh mifof/k;ksa ds foijhr gks(

¼V½ e.Mh lfefr ds dk;ksZa vkSj fu.kZ;ksa dks izHkkoh <ax ls iwjk djus ds fy, ;Fkko”d

dne mBkukA

v/;k;&N%

mRrjk[k.M df̀’k mRiknu foi.ku cksMZ dk xBu] dR̀; vkSj mudh “kfDr;k¡

cksMZ dh LFkkiuk 47- ¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk vkSj mlesa fofufnZ"V rkjh[k ls] mRrjk[k.M

df̀"k mRiknu foi.ku cksMZ ds uke ls ,d cksMZ] ftldk eq[;ky; :nziqj ¼Å/ke flag

uxj½ esa gksxk] xfBr djsxhA

¼2½ cksMZ mDr uke ls 'kk”or mÙkjkf/kdkj vkSj lkekU; eqnzk okyk ,d fuxfer fudk;

gksxk vkSj mDr uke ls okn yk;sxk ;k mlds uke ls okn yk;k tk ldsxk rFkk

lEifÙk vftZr djus] /kkj.k djus vkSj mldk O;;u djus rFkk lafonk,sa djsxkA

¼3½ cksMZ lHkh iz;kstuksa ds fy, LFkkuh; izkf/kdj.k le>k tk;sxkA

cksMZ dk xBu 48- jkT; ljdkj }kjk cksMZ ds v/;{k ,oa lnL;kas dh fu;qfDr fuEu izdkj dh tk;sxh&

¼d½ v/;{k & df̀"k ea=h] jkT; ljdkj fdUrq fo'ks"k ifjfLFkfr;ksa esa jkT; ljdkj fdlh

vU; O;fDr dks uke fufnZ"V dj ldsxh;

¿¼dd½ jkT; ljdkj foi.ku cksMZ gsrq ukfer lnL;ksa esa ls] ,d dks cksMZ esa dk;Zdkjh

v/;{k rFkk nks dks cksMZ esa mik/;{k ukfer dj ldsxhAÀ 1

¼[k½ ¿df̀’k mRiknu e.Mh lfefr;ksa esa ukfer mRikfnd lnL;ksa esa ls vf/kdre lkr

O;fDr;ksa ,oa ukfer O;kikfjd lnL;ksa esa ls ,d ,oa ukfer vk<fr;ka lnL;ksa esa ls

,d O;fDr rFkk jkT; ljdkj }kjk fu;qDr vf/kdre ikap izfrfuf/k tks fuEu {ks=ksa esa

ls izR;sd dk izfrfuf/kRo djsaxs(

¼,d½ futh e.Mh ls ,d izfrfuf/k]

¼nks½ df̀’k chek {ks= ls ,d izfrfuf/k]

¼rhu½ fu;kZrdksa ls ,d izfrfuf/k]

¼pkj½ fo”ks’khdr̀ df̀’k O;olk; izcU/ku ls ,d fo”ks’kK(

¼ik¡p½ lafonk df̀’k izk;kstdksa ls ,d izfrfuf/kAÀ 2

¼x½ insu lnL; &

¼,d½ izeq[k lfpo ,oa vk;qDr ou ,oa xzkE; fodkl] tks v/;{k dh vuqifLFkfr esa

cksMZ dh cSBdksa dh v/;{krk djsxk@djsxh]

¼nks½ lfpo] df̀’k]

¼rhu½ lfpo] foRr]

¼pkj½ lfpo] [kk| ,oa ukxfjd vkiwfRkZ]

¼ik¡p½ lfpo] m|ku]

¼N%½ lfpo] i'kqikyu

¼lkr½ lfpo] lgdkfjrk

¼vkB½ Hkkjr ljdkj] df̀"k foi.ku lykgdkj

¼ukS½ mŸkjk[k.M df̀"k mRikn foi.ku cksMZ dk izca/k funs”kd] tks cksMZ dk insu

lfpo gksxk]

¼nl½ funs”kd] df̀’k]

¼X;kjg½ funs”kd] m|ku]

¼ckjg½ jftLVªkj] lgdkjh lfefr;k¡] mRrjk[k.MA

¼?k½ dqy lnL;ksa ds ,d frgkbZ ls cSBd dh x.kiwfrZ gksxhA

v/;{k ;k vU;

lnL; gksus ds fy,

vugZrk

49- dksbZ O;fDr cksMZ dk v/;{k ;k vU; lnL; gksus ds fy, vugZ gksxk] ;fn og&

¼d½ ,sls vijk/k ds fy, fl) nks"k Bgjk;k x;k gS] ftlesa uSfrd v/kerk

vUrZofyr gS(

¼[k½ vuuqeksfpr fnokfy;k gS(

&&&&&&&&&&&&&& &&&&&&&&&&&&&&&&&&&&&

1& mRrjk[k.M vf/kfu;e la[;k 30 o’kZ 2016 dh /kkjk 4 }kjk izfrLFkkfirA

2& mRrjk[k.M vf/kfu;e la[;k 30 o’kZ 2016 dh /kkjk 5 }kjk izfrLFkkfirA

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

x;k gks(

¼?k½ cksMZ vFkok e.Mh lfefr ds v/khu ykHk dk in /kkj.k djrk gks(

¼³½ Lo;a ;k fdlh Hkkxhnkj] lsok;kstd ;k deZpkjh }kjk cksMZ ds lkFk] mlds }kjk

;k mldh vksj ls fdlh lafonk ;k fu;kstu esa izR;{k ;k vizR;{k :i esa] /ku

lEcU/kh ;k fdlh vU; izdkj dk dksbZ va'k ;k fgr j[krk gks( vFkok

¼p½ fdlh ,slh dEiuh dk funs'kd ;k lfpo] izcU/kd ;k vU; vf/kdkjh gks] tks

cksMZ ds lkFk@}kjk ;k mldh vksj ls fdlh lafonk ;k lsok;kstu esa dksbZ va'k ;k

fgr j[krk gksA

v/;{k rFkk vU;

lnL;ksa dh inkof/k

50- ¼1½ mi/kkjk ¼2½ ds izkfo/kkuksa ds v/khu jgrs gq;s] cksMZ dk v/;{k vkSj vU; lnL;] tks

mlds insu lnL; ugha gS] nks o"kZ ds fy, in /kkj.k djsaxs] tc rd fd jkT;

ljdkj }kjk v/;{k ;k vU; lnL;ksa dk dk;Zdky jkti= esa vf/klwpuk }kjk igys

gh lekIr u dj fn;k x;k gks vkSj og iqufuZ;qfDr ds fy;s ik= gksaxsaA

¼2½ cksMZ ds lnL; ds :i esa lnL;] e.Mh lfefr;ksa ds ukfer lnL; u jg tkus ij]

lnL;rk [kks nsxkA

¼3½ v/;{k ;k dksbZ vU; lnL;] tks insu lnL; u jg x;k gks] fdlh Hkh le; jkT;

ljdkj dks lEcksf/kr LogLrk{kfjr ys[k }kjk viuk in R;kx ldsxk vkSj ,slk

R;kx&i= dks Lohdkj dj fy;s tkus ij ;g le>k tk;sxk fd mlus viuk in

fjDr dj fn;k gSA

v/;{k rFkk lnL;ksa]

insu lnL;ksa ls fHkUu]

ds in ds lEcU/k esa

vU; micU/k

51- ¼1½ v/;{k rFkk ,sls lnL;ksa dks] tks insu lnL; u gks] cksMZ dh fuf/k ls ,slk ikfjJfed]

;fn dksbZ gks] fn;k tk;sxk] tks jkT; ljdkj }kjk fu;r fd;k tk;sA

¼2½ ;fn v/;{k vFkok ;FkkiwoksZDr dksbZ vU; lnL; v'kDrrk ;k vU; çdkj ls vius

ÑR;ksa ds fuoZgu esa vLFkk;h :i ls vleFkZ gks vFkok mu ifjfLFkfr;ksa esa] ftuesa

mldk in fjDr gksuk vUrZxzLr u gks] vFkok ,sls vodk'k ij vU;Fkk vuqifLFkr gks]

jkT; ljdkj bl vf/kfu;e ds v/khu mlds ÑR;ksa ds fuoZgu gsrq fdlh vU; O;fDr

dks fu;qDr dj ldrh gSA

vf/kdkfj;ksa rFkk lsodksa

dh fu;qfDr

52- ¼1½ cksMZ vius dR̀;ksa ds n{krkiw.kZ fuoZgu djus ds fy;s ,slh “krksZa rFkk fucZU/kuksa ds

v/khu] tks cksMZ }kjk jkT; ljdkj dh iwokZuqefr ls cuk;s x;s fofu;eksa esa micfU/kr

dh tk;] ,sls vf/kdkfj;ksa o lsodksa dh fu;qfDr fofHkUu osruekuksa esa dj ldsxkA

¼2½ cksMZ] jkT; ljdkj ds iwokZuqeksnu l]s dsUæh; ljdkj ;k jkT; ljdkj ds fdlh lsod

dks ,sls fucZU/kuksa vkSj 'krksZa ij] ftUgsa og mfpr le>s] cksMZ ;k fdlh lfefr dk

vf/kdkjh ;k lsod fu;qDr dj ldsxkA

izca/k funs'kd dk

i;Zos{k.k rFkk fu;a=.k

53- cksMZ ds i;Zos{k.k ds v/khu j[krs gq;s] cksMZ ds leLr vf/kdkfj;ksa vkSj lsodksa ij

lk/kkj.k fu;a=.k rFkk funsZ'ku] izca/k funs'kd esa fufgr gksxkA

cksMZ ds vkns'kksa rFkk

vU; fy[krksa dk

vf/kizek.ku

54-

cksMZ dh lHkh dk;Zokfg;ka] v/;{k ,oa insu lnL; lfpo ds gLrk{kj ls vf/kizekf.kr

dh tk;sxh vkSj cksMZ }kjk tkjh fd;s x;s lHkh vkns'k vkSj vU; fy[krsa izcaa/k funs'kd

;k cksMZ ds ,sls vU; vf/kdkjh }kjk] ftls fofu;eksa }kjk bl fufeRr çkf/kÑr fd;k

tk;s] gLrk{kj ls vf/kizekf.kr fd;s tk;saxsA

.................................................................................................

fgr ds dkj.k cksMZ dh

dk;Zokfg;ksa esa Hkkx ysus

ds fy, vugZrk

55-

¼1½ cksMZ dk v/;{k ;k dksbZ vU; lnL; &

¼d½ ftldk fdlh ekeys ds lEcU/k esa /kkjk 49 ds [kaM ¼³½ ;k [k.M ¼p½ esa

of.kZr çdkj dk dksbZ va'k ;k fgr gks( ;k

¼[k½ ftlus fdlh ekeys ds lEcU/k esa] fdlh ,sls O;fDr dh vksj ls] ftldk ml

ekeys esa ;FkkiwokZsDr ,slk va'k ;k fgr gks] of̀Rrd :i ls dke fd;k gks] bl

/kkjk esa vUrfoZ"V] fdlh ckr ds gksrs gq, Hkh] ,sls ekeys ds lEcU/k esa cksMZ dh

fdlh dk;Zokgh esa u rks er nsxk vkSj u Hkkx ysxkA

¼2½ ;fn cksMZ ds fdlh lnL; dk çR;{k ;k vçR;{k :i esa fdlh ,sls {ks= eas] ftlesa bl

vf/kfu;e ds fdUgha Hkh ç;kstuksa ds fy;s Hkwfe vftZr djus dk çLrko gks dksbZ fgr

gks] rks og cksMZ dh fdlh ,slh cSBd esa Hkkx ugha ysxk] ftlesa ,slh Hkwfe ls lEc)

fdlh ekeys ij fopkj fd;k tk;sA

¼3½ mi/kkjk ¼1½ ;k mi/kkjk ¼2½ dh dksbZ ckr cksMZ ds fdlh lnL; dks] mDr mi[k.Mksa esa

fufnZ’V fo"k; ls fHkUu fdlh vU; fo"k; ls lEc) fdlh ladYi ;k ç'u ij er nsus

;k mldh ppkZ esa Hkkx ysus ls fuokfjr ugha djsxhA

vukSipkfjdrk] fjfDr

vkfn ds dkj.k fd;s x;s

dk;Z vfof/kekU; ugha

gksaxs

56-

bl vf/kfu;e ds v/khu cksMZ }kjk fd;k x;k dksbZ dk;Z ;k dk;Zokgh dsoy bl

vk/kkj ij vof/kekU; ugh gksxh fd&

¼d½ cksMZ esa dksbZ fjfDr ;k mlds laxBu esa dksbZ =qfV gS] ;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 gS] ;k

¼x½ fdlh ,sls dk;Z ;k dk;Zokgh esa] ftldk ewy rRo ij çHkko iM+rk gks] dksbZ =qfV ;k

vfu;ferrk gSA

uhfr ds ç'uksa ij funs”k 57- ¼1½ vius drZO;ksa dk fuoZgu djus esa cksMZ] uhfr ds ç'uksa ij ,sls funsZ'kksa }kjk ekxZ nf'kZr

gksxk] tks mls jkT; ljdkj }kjk fn;s tk;asaA

¼2½ ;fn dksbZ ,slk ç'u mBs fd dksbZ fo"k; ,slk fo"k; gS ;k ugha] ftlds lEcU/k esa jkT;

ljdkj mi/kkjk ¼1½ ds v/khu funs'k tkjh dj ldrh gS] rks ml ij jkT; ljdkj

dk fofu”p; vfUre gksxkA

¿jkT; ljdkj ds funsZ”k

nsus dh “kfDr

57d jkT; ljdkj vf/kfu;e esa micaf/kr dk;ksZa ds vfrfjDr le;≤ ij vU; dk;ksZa

ds fuoZgu gsrq vf/klwpuk }kjk e.Mh cksMZ dks funsZf”kr dj ldsxhA

iznss”k dh e.Mh lfefr;ka :i;s 3-00 yk[k rd ds dk;Z LFkkuh; fudk;]

fo/kk;d@lkaln fuf/k ,oa ftyk iapk;rksa dh rjg eLVªjksy ds vk/kkj ij Lo;a djk

ldrh gSAÀ 1

okf"kZd çfrosnu] vkadM+s

foojf.k;ka rFkk vU;

lwpuk,a

58- ¼1½ cksMZ çR;sd foRrh; o"kZ dh lekfIr ds i'pkr~] ;Fkk'kh?kzz] ,slh rkjh[k ls iwoZ vkSj ,sls

ç:i esa] tSlk jkT; ljdkj funs'k ns] ,sls çfrosnu] ftlesa fiNys foRrh; o"kZ ds

nkSjku fd;s x;s vius dk;Z&dykiksa dk fooj.k fn;k tk;sxk] rS;kj djsxh vkSj mls

jkT; ljdkj dks çLrqr djsxh vkSj ,d çfrosnu esa ,sls dk;Z dykiksa dk Hkh] ;fn

dksbZ gks] fooj.k fn;k tk;sxk] ftUgsa vkxkeh foRrh; o"kZ esa cksMZ }kjk fd;s tkus dh

lEHkkouk gS vkSj jkT; ljdkj çR;sd ,slk çfrosnu çkIr gksus ds mijkUr mls

;Fkk'kh/kz jkT; fo/kku lHkk ds le{k j[kok;sxhA

¼2½ cksMZ] jkT; ljdkj dks ,sls le; ij vkSj ,sls jhfr ls] tSlk jkT; ljdkj funs'k ns]

,sls vkadM+s rFkk foojf.k;kWa vkSj cksMZ ds fdlh çLrkfor ;k orZeku dk;Zdykiksa vFkok

cksMZ ds fu;U=.kk/khu fdlh vU; fo"k; ds lEcU/k esa ,sls fof”kf’V;k¡] ftldh jkT;

ljdkj le;≤ ij vis{kk djs] çLrqr djsxkA

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

1& mRrjk[k.M vf/kfu;e la[;k 08 o’kZ 2016 dh /kkjk 2 }kjk var%LFkkfirA

lafonk vkfn dk

fu"iknu rFkk

59-

cksMZ dh vksj ls çR;sd lafonk vFkok lEifRr gLrkarj.k&i= fyf[kr :i esa gksxk rFkk

jftLVªhdj.k ,sls çkf/kdkjh }kjk vkSj ,slh jhfr ls] tks fofu;eksa }kjk micfU/kr fd;k tk;s]

fu"ikfnr fd;k tk;sxkA

cksMZ dh fuf/k 60- ¼1½ cksMZ dh ,d viuh fuf/k gksxh] tks LFkkuh; fuf/k le>h tk,xh vkSj ftlesa cksMZ }kjk

;k mldh vksj ls çkIr] /kkjk 61 ds v/khu mRrjk[k.M e.Mh fodkl fuf/k esa tek dh

tkus ds fy, visf{kr /kujkf'k dks NksM+dj] leLr /kujkf'k tek dh tk,xhA

¼2½ fo'ks"k :i ls vkSj fofu;ksx vkSj fuLrkj.k ds ç;kstu vkSj jhfr ls lEcfU/kr bl

vf/kfu;e ds micU/kksa dh O;kidrk ij çfrdwy çHkko Mkys fcuk] mi/kkjk ¼1½ esa

fufnZ"V fuf/k dk mi;ksx] cksMZ }kjk fuEufyf[kr ç;kstuksa ds fy;s fd;k tk,xk]

vFkkZr&

¼d½ cksMZ }kjk fu;ksftr vf/kdkfj;ksa vkSj lsodksa dks osru] NqV~Vh HkRrk] minku] vU;

HkRrksa] _.k vkSj vfxze vkSj Hkfo"; fuf/k vkSj mu ljdkjh lsodksa dks] tks

çfrfu;qDr ij gksa] isa'ku vkSj vU; va'knku dk Hkqxrku(

¼[k½ cksMZ ds lnL;ksa dks ;k=k vkSj vU; HkRrksa dk Hkqxrku(

¼x½ cksMZ ds LFkkiuk ls lEcfU/kr vU; iz;kstu vkSj bl vf/kfu;e ds ç;kstuksa dks

dk;kZfUor djus ds fy,(

¼?k½ cksMZ ds fof/kd [kpksZa dk HkqxrkuA

mRrjk[k.M e.Mh fodkl

fuf/k

61- ¼1½ cksMZ ds fy;s **mRrjk[k.M e.Mh fodkl fuf/k** ds uke ls Kkr ,d iF̀kd fuf/k gksxh]

ftlesa fuEufyf[kr /kujkf'k;k¡ tek dh tk;sxh( vFkkZr~ %&

¼d½ /kkjk 31 dh mi/kkjk ¼4½ ds v/khu lfefr;ksa ls çkIr va’knku] mlds mrus

çfr”kr dks NksM+dj] ftrus jkT; ljdkj cksMZ dh fuf/k esa tek djus ds fy;s

funs”k nsa(

¼[k½ ,slh vU; /kujkf”k] ftls jkT; ljdkj ;k cksMZ funs”k nsaA

¼2½ mi/kkjk ¼1½ ds v/khu LFkkfir fuf/k dk mi;ksx] cksMZ }kjk vf/kfu;e ds mica/kksa ds

v/khu jgrs gq,] fuEufyf[kr ç;kstuksa ds fy, fd;k tk;sxk( vFkkZr~ %&

¼,d½ e.Mh {ks= esa d’̀kdksa] vU; mRikndksa vkSj e.Mh “kqYd nsus okyksa dks lqfo/kk;sa(

¼nks½ e.Mh {ks= esa iz/kku e.Mh LFky] mi e.Mh LFky] gkV vkSj iSB dk fodkl]

laxzg dsUnz ,oa jksi&os dk fuekZ.k vkSj uohu e.Mh LFkyksa dk fuekZ.k(

¼rhu½ e.Mh {ks= esa lEidZ lM+dksa] e.Mh dh xfy;ksa] jTtqekxZ] gS.M iEiksa dh LFkkiuk

rFkk rkykcksa vkSj vU; fodkl dk;ksZ dk fuekZ.k] vuqj{k.k vkSj ejEer(

¼pkj½ fofufnZ’V df̀’k mRiknksa dk e.Mh losZ{k.k vkSj vuqla/kku] oxhZdj.k vkSj

ekudhdj.k(

¼ikap½ çpkj] ç[;kiu vkSj foLrkj lsok vkSj fofufnZ’V Ñf’k mRikn ds Ø; vkSj

foØ; dh fLFkfr esa lkekU; lq/kkj ls lEcfU/kr fo’k;(

¼N%½ foRrh; :Ik ls detksj vkSj vYi fodflr lfefr;ksa dks _.k vkSj vuqnku ds

:Ik esaa lgk;rk(

¼lkr½ e.Mh {ks=ksa dk csgrj fodkl vkSj e.Mh lfefr;ksa dk fu;U=.k(

¼vkB½ ç/kku e.Mh LFkyksa vkSj mi e.Mh LFkyksa vkSj e.Mh {ks=ksa ds fodkl ds fy,

LFky ;kstuk vkSj fuekZ.k çkDdyu rS;kj djus esa vkSj egk;kstukvksa dh

ifj;kstuk fjiksVZ rS;kj djus esa e.Mh lfefr;ksa dks rduhdh lgk;rk(

¼ukS½ /kkjk 26 vkSj 27 esa fofufnZ’V ,sls fo’k;] tks iwoksZDr [k.Mksa ds vUrxZr u vkrs

gksa(

¿¼nl½ bl vf/kfu;e ds micU/kksa dks çHkkoh cukus ;k fofufnZ’V Ñf’k mRikn ds

foi.ku dks lkekU; :Ik ls fofu;fer djus ds fy;s dksbZ vU; ç;kstu %

ijUrq ;g fd e.Mh {ks= esa lEidZ ekxksaZ] xfy;ksa ds fuekZ.k ,oa

vuqj{k.k esa bl fuf/k dk vf/kdre 50 izfr”kr gh O;; fd;k tk;sxkAÀ 1

1- mRrjk[k.M vf/kfu;e la[;k 31 o’kZ] 2013 dh /kkjk 2 }kjk izfrLFkkfirA

dsUæh; e.Mh fuf/k 62- ¼1½ **dsUæh; e.Mh fuf/k** ds uke ls ,d fuf/k LFkkfir dh tk;sxh] ftldk lapkyu

izcU/k funs”kd }kjk fd;k tk;sxk rFkk ftlesa fuEufyf[kr /kujkf'k tek dh tk;sxh]

vFkkZr~&

¼d½ /kkjk 31 dh mi/kkjk ¼5½ ds v/khu e.Mh lfefr ls izkIr fodkl midj dh

leLr /kujkf'k (

¼[k½ ,slh vU; /kujkf'k] ftls jkT; ljdkj ;k cksMZ funs'k nasA

¼2½ dsUæh; e.Mh fuf/k dk mi;ksx fuEufyf[kr ç;kstuksa ds fy, fd;k tk,xk( vFkkZr~ &

¼d½ foRrh; :i ls detksj vkSj vfodflr lfefr;ksa dks _.k ;k vuqnku ds :i

esa lgk;rk(

¼[k½ ioZrh; {ks=ksa esa fodkl dk;Z(

¼x½ df̀’k mit ds ewY; o/kZu vkSj izlaLdj.k ;k mixr O;;(

¼?k½ jkT; ljdkj ;k cksMZ ds funZs”kksa ds vuqlkj dksbZ vU; iz;kstuA

,sls O;; ij fucZU/ku]

ftldh O;oLFkk ctV

esa u gks

63- ¼1½ ml n'kk dks NksM+dj] tc cksMZ dh jk; esa rqjUr vko';d ifjfLFkfr;k¡ mRiUu gks

tk;sa] fdlh foRrh; o"kZ esa dksbZ Hkh /kujkf'k] tks cksMZ }kjk vkorZd vFkok vukorZd

O;; ds ys[ks esa le;≤ ij ml fufeÙk fu;r dh xbZ /kujkf'k ls vf/kd gks]

O;; ugha dh tk;sxh tc rd fd ,slh /kujkf'k dh Lohdf̀r cksMZ ls u ys yh tk;sA

¼2½ ;fn rqjUr vko';d ifjfLFkfr;ksa esaa dksbZ ,slh /kujkf'k O;; dh tk;s rks mlds lacU/k

esa ,d çfrosnu] ftlesa ,slk O;; minf”kZr gks] cksMZ dh vkxkeh cSBd esa j[kk

tk;sxkA

cksMZ dh m/kkj ysus dh

'kfDr

64-

¼1½ cksMZ] le;≤ ij jkT; ljdkj ds iwokZuqeksnu ls vkSj bl vf/kfu;e ds micU/kksa

vkSj ,slh 'krksZ ds v/khu jgrs gq;s] ftUgsa jkT; ljdkj lkekU; ;k fo'ks"k vkns'k }kjk

vo/kkfjr djs] bl vf/kfu;e ds ç;kstuksa ds fy;s visf{kr /kujkf'k] ;k rks cU/ki= ;k

fuf/ki= tkjh djds vFkok vU; çdkj ls ;k cSadjksa ls çcU/k djds m/kkj ys ldsxkA

¼2½ cksMZ] jkT; ljdkj ls çkIr _.kksa dh /kujkf'k ds vfrfjDr] fdlh Hkh le; mi/kkjk

¼1½ ds v/khu dksbZ ,slh /kujkf'k_.k ij ugha ysxk] tks jkT; ljdkj }kjk

le;≤ ijml fufeRr fu;r /kujkf'k ls vf/kd gksA

¼3½ cksMZ }kjk bl /kkjk ds v/khu tkjh fd;k x;k fuf/ki= ,slh jhfr ls tkjh] vUrfjr ;k

O;og̀r fd;k tk;sxk vkSj mldk ekspu fd;k tk;sxk] tSlk jkT; ljdkj lkekU; ;k

fo'ks"k vkns'k }kjk funs”k nsA

cksMZ ds nkf;Roksa dh

çkFkfedrk

65-

cksMZ ds jktLo dk mi;ksx] mlds O;;ksa dks iwjk dj ysus ds i'pkr~] tgk¡ rd

miyC/k gks] fuEufyf[kr Øe ls fd;k tk;sxk] vFkkZr&

¼d½ jkT; ljdkj }kjk cksMZ~ dks fn;s x;s _.k ds ewy/ku vkSj ml ij C;kt] dk ftlds

vUrxZr C;kt dh cdk;k jkf”k Hkh gS] dk çfrnk;(

¼[k½ jkT; ljdkj }kjk çR;kHkwfr] ;fn dksbZ gS] ds v/khu nh xbZ /kujkf'k;ksa ds ewy/ku

rFkk muds C;kt dk çfrnk;(

¼x½ cU/k&i=] ftudh jkT; ljdkj }kjk çR;kHkwfr nh xbZ gks] ds ewy/ku rFkk mlds

C;kt dk çfrnk;(

¼?k½ fuf/k&i= tks bl çdkj çR;kHkwr gks] ds ewy/ku rFkk mlds C;kt dk çfrnk;(

¼³½ fuf/k&i=] ftudh jkT; ljdkj }kjk çR;kHkwfr u nh xbZ gks] ds ewy/ku vkSj mlds

C;kt dk çfrnk;(

¼p½ cU/k&i=] ftudh jkT; ljdkj }kjk çR;kHkwfr u nh xbZ gks] ds ewy/ku vkSj muds

C;kt dk çfrnk;A

ys[ks vkSj ys[kkijh{kk 66-

¼1½ cksMZ] foRrh; o"kZ ds nkSjku fdlh Hkh le;] vius dk;Z&dykiksa ds dk;ZØe dk

;FkkfLFkfr] ,d fooj.k&i= vFkok vuqiwjd fooj.k&i= rFkk mlds lEcU/k esa ,d

foRrh; çkDdyu ml o"kZ ds çkjEHk gksus ds iwoZ rS;kj djsxk@mlds nkSjku fdlh

le; rS;kj dj ldsxk vkSj mUgsa ljdkj dks ,slh jhfr ls rFkk ,sls rkjh[k rd]

tSlk og lkekU; ;k fo'ks"k vkns'k }kjk funs'k ns] mlds iwoZ vuqeksnu ds fy, çLrqr

djsxkA

¼2½ cksMZ] mfpr ys[kkogh vkSj vius ys[kksa ds lEcU/k esa vU; cfg;ka j[kok;sxk vkSj rqyu

i= rS;kj djsxkA

¼3½ cksMZ ds ys[kksa dh ys[kk ijh{kk] ,sls ys[kk ijh{kd }kjk dh tk;sxh] tSlk jkT; ljdkj

lkekU; ;k fo'ks"k vkns'k }kjk funs'k ns vkSj bl çdkj fu;qDr ys[kk ijh{kd dks lHkh

fo"k;ksa ds lEcU/k esa ys[kksa dks is”k fd;s tkus vkSj tkudkjh fn;s tkus dh vis{kk

djus dh 'kfDr gksxhA

¼4½ ys[kk ijh{kd }kjk ;Fkk çekf.kr cksMZ ds ys[ks vkSj mlds lEcU/k esa ys[kk ijh{kk

çfrosnu] çfro"kZ jkT; ljdkj dks Hksts tk;saxs] tks muds lEcU/k esa cksMZ dks ,sls

funs'k tkjh dj ldsxh] tks og mfpr le>s] vkSj cksMZ ,sls funs'kksa dk ikyu djsxkA

¼5½ jkT; ljdkj &

¼d½ mi/kkjk ¼4½ ds v/khu mls çkIr cksMZ ds ys[ks] muds lEcU/k esa ys[kk ijh{kk

çfrosnu lfgr] çfro"kZ jkT; fo/kku lHkk ds le{k j[kok;sxh] vkSj

¼[k½ cksMZ ds ys[ks dks ,slh jhfr ls çdkf'kr djk;sxh] tSlk og mfpr le>sA

vf/kHkkj 67- ¼1½ cksMZ ds v/;{k rFkk vU; lnL;] vf/kdkjh vkSj lsod] cksMZ dh fdlh /kujkf'k ;k

lEifRr 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

çdkj dk;Z djrs gq;s mldh çR;{k mis{kk ;k nqjkpkj dk lh/kk ifj.kke gksA

¼2½ vf/kHkkj dh çfØ;k ,slh gksxh] tks fofgr dh tk;sA

¼3½ dksbZ /kujkf'k] tks ,slh gkfu] nqO;Z; ;k nq:i;ksx esa vf/kHkkj dh dk;Zokgh ds

ifj.kkeLo:i vUrxZzLr ikbZ tk;s] 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 ugha fd;k tk ldsxkA

¼4½ 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 en~ easa ;k vU; çdkj ls ns; fdlh /kujkf'k esa

ls olwy djus ls fuokfjr u djsxhA

fofu;e 68- cksMZ] jkT; ljdkj ds iwokZuqeksnu ls] ifj’kn ds dk;Zdykiks ds iz”kklu ds fy;s ,sls

fofu;e cuk ldsxk] tks bl vf/kfu;e vkSj mlds v/khu cuk;s x;s fu;eksa ls

vlaxr u gksA

cksMZ dh “kfDr;k¡ 69- cksMZ bl vf/kfu;e ds mica/kksa ds v/khu fuEufyf[kr dR̀;ksa dks djsxk vkSj mlds

ikl vko';drkuqlkj fuEu dR̀;ksa dks djus ds fy, 'kfDr izkIr gksxh %&

¼,d½ e.Mh lfefr;ksa ds dk;Zdj.k vkSj muds vU; dk;ksZa dk] ftlesa ,slh e.Mh lfefr;ksa

}kjk cktkjksa vkSj e.Mh {ks= ds fodkl ds fy, fd;s x;s dk;Zdze Hkh gS] leUo;

djuk(

¼nks½ df̀’k mRikn cktkjksa ds fodkl gsrq jkT; LRkjh; ;kstuk rS;kj djuk(

¼rhu½ e.Mh lfefr ds dk;Zdj.k] n{krk lqfuf”pr djus dh ǹf’V ls vko”;d uhfr;k¡

cukuk(

¼pkj½ foi.ku dk;ksZa ds fy,] bl vf/kfu;e vkSj mlds v/khu cuk;s x;s fu;eksa ls laxr]

fu;e cukuk(

¼ikap½ e.Mh ds fodkl ds fy;s] e.Mh lfefr }kjk u;s LFkyksa ds p;u ds fy, izzLrko

vuqeksfnr djuk(

¼N%½ e.Mh {ks= esa <k¡pkxr fuekZ.k gsrq izLrko vuqeksfnr djuk(

¼lkr½ e.Mh lfefr;ksa }kjk izLrkfor fuekZ.k dk;ksZa ds izLrkoksa ij ;kstuk vkSj vkx.ku

rS;kj djus esa e.Mh lfefr dk i;Zos{k.k vkSj ekxZn”kZu djuk(

¼vkB½ ,sls lHkh dk;kZs dk i;Zos{k.k djuk] tks cksMZ dh fuf/k ls izHkk;Z gks(

¼ukS½ o’kZ ds vUr esa izxfr fjiksVZ] rqyu i= rFkk vkfLr;ksa ,oa nkf;Roksa dk fooj.k i=

izfro’kZ izdkf”kr djuk rFkk mldh izfr;k¡ jkT; ljdkj ,oa cksMZ ds lHkh lnL;ksa

dks izsf’kr djuk(

¼nl½ df̀"k mRiknu ds fofu;fer dz;&fodz; ls lEc) fo"k;ksa dk izpkj rFkk foKkiu

djus ds fy, vko';d izcU/k djuk(

¼X;kjg½ cksMZ ,oa e.Mh lfefr ds vf/kdkfj;ksa rFkk lsodksa ds izf'k{k.k ds fy, lqfo/kkvksa dh

O;oLFkk djuk(

¼ckjg½ vkxkeh o"kZ dk ctV rS;kj djuk vkSj vaxhdr̀ djuk(

¼rsjg½ bl vf/kfu;e ds iz;kstukFkZ ,sls fucU/kuksa rFkk 'krksZa] ij tSlk cksMZ }kjk vo/kkfjr

fd;k tk;] e.Mh lfefr;ksa dks foRrh; lgk;rk iznku djuk vkSj m/kkj nsuk(

¼pkSng ,sls lHkh vU; dk;Z djuk] tks e.Mh lfefr;ksa ds lkekU; fgr esa vFkok cksMZ ds n{krkiw.kZ dk;Z djus ds fy, vko';d le>k tk;] tks jkT; ljdkj }kjk

le;≤ ij fofufnZ"V fd;k tk;s(

¼ianzg½ df̀’k mRiknksa ds foi.ku dks c<+kok nsus ds fy;s lsfeukj] dk;Z”kkyk ,oa iznZ”kfu;ksa

dk vk;kstu djuk(

¼lksyg½ df̀’k ef.M;ksa ds izcU/ku eas futh vkSj lkoZtfud {ks=ksa ds chp lk>snkjh LFkkfir

djuk vkSj mls c<+kok nsuk(

¼l=g½ df̀’k izlaLdj.k fdz;k dykiksa ds lkFk ewY; o)Zu djuk vkSj mls mUur cukuk(

¼vV~Bkjg½ O;kikj] izkS|ksfxdh vkSj lsokvksa ds foLrkj vkSj muds vUrj.k dk;Z ds fy,

iF̀kd dk;Zokj foLrkj pSEcj LFkkfir djuk vkSj fofu;fer foi.ku vkSj foi.ku ds

fodkl vkSj lEc) ekeyksa ds izlkj ds fy, vko”;d izcU/k djuk(

¼mUuhl½ bZ&O;kikj dks c<+kus vkSj izksRlkfgr djus ds fy,] e.Mh lfefr volajpuk dh

fofu;ked izfdz;k LFkkfir djuk] mlls lEcfU/kr vU; dk;Z&dyki djuk vkSj

vko”;d dne mBkuk( vkSj

¼chl½ vf/klwfpr df̀’k mit dk Js.khdj.k ,oa ekudhdj.k dks laxfBr djukA

'kfDr;ksa dk izR;k;kstu 70- bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq, cksMZ] lkekU; ;k fo'ks"k vkns'k }kjk] ;k

rks fcuk 'krZ vFkok ,sls 'krksZa ds v/khu jgrs gq,] tks vkns'k esa fofufnZ"V fd;s tk;s]

izca/k funs'kd vFkok cksMZ ds fdlh vU; vf/kdkjh dks bl vf/kfu;e ds v/khu viuh

,slh 'kfDr;ka rFkk drZO;ksa dks izR;k;ksftr dj ldsxk] tks og Bhd le>sA

cksMZ dh cSBdksa dk

lapkyu

71- ¼1½ cksMZ vius dkjokj ds laO;ogkj ds fy, rhu ekg esa de ls de ,d ckj ,sls LFkku]

rkjh[k vkSj le; ij] tks v/;{k vo/kkfjr djs] viuh cSBd vkgwr djsxkA

¼2½ cksMZ ds lHkh lnL;ksa dks cSBd dh rkjh[k ls ,d lIrkg iwoZ cksMZ dh cSBd dh

lwpuk izsf’kr dh tk;sxhA

¼3½ fo”ks’k ifjfLFkfr esa] fdlh izLrko fo”ks’k ij ifjPkkyu ls de ls de ,d pkSFkkbZ

lnL;ksa dk vuqeksnu izkIr fd;k tk;sxkA

¼4½ fo”ks’k ifjfLFkfr;ksa esa vkgwr cSBd esa dqy lnL;ksa ds ,d pkSFkkbZ lnL;ksa ls x.kiwfrZ

gksxhA

v/;{k dh “kfDr;k¡ 72- cksMZ ds v/;{k dh fuEufyf[kr 'kfDr;k¡ gksaxh( vFkkZr~ &

¼d½ cksMZ dh cSBdkssa dh v/;{krk djuk(

¼[k½ cSBdksa dh rkjh[k] LFkku vkSj le; vo/kkfjr djuk(

¼x½ cksMZ dh cSBdksa ds dk;ZoR̀r izcU/k funs”kd ds lkFk la;qDr :i ls gLrk{kfjr djuk(

,oa

¼?k½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] lfefr;ksa ,oa cksMZ ds n{k dk;Zdj.k

lq/kkj gsrq izcU/k funs”kd dks funss”k nsukA

izcU/k funs'kd dh

“kfDr;ka vkSj drZO;

73- ¼1½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq;s] izca/k funs'kd] cksMZ ds vf/kdkfj;ksa ,oa

lsodksa rFkk e.Mh lfefr ds v/;{k] mik/;{k vkSj vU; lnL;ksa] mlds lfpo vkSj

vU; vf/kdkfj;ksa dks funsZ'k ns ldsxk vFkok mu ij fu;U=.k j[ksxkA

¼2½ izcU/k funs'kd] lfefr ds ekeyksa ls lEc) lHkh fy[krksa ;k vfHkys[kksa dk fujh{k.k

dj ldsxk ;k djok ldsxk vkSj e.Mh lfefr mlds v/;{k] mik/;{k] lnL;ksa

vf/kdkfj;ksa ;k lsodksa ls ,slh lwpuk ;k lkexzh nsus dh vis{kk dj ldsxk] tks og

Bhd le>sA

¼3½ lfefr ds ekeyksa ls lEc) fdlh dk;Z ds lEcU/k esa dksbZ f'kdk;r çkIr gksus ij

jkT; ljdkj] izcU/k funs'kd ls lfefr] mlds v/;{k] mik/;{k] lnL; ;k vf/kdkjh

ds fo:) tkWap djus ;k dk;Zokgh çkjEHk djus dh vis{kk dj ldsxh vkSj izcU/k

funs'kd rnuqlkj dk;Z djsxkA

¼4½ izcU/k funs'kd dks] bl vf/kfu;e ds v/khu dksbZ tkap djus ds ç;kstu ds fy;s] ogh

“kfDr;ka çkIr gksaxh] tks fdlh okn ij fopkj.k djrs le;] fuEufyf[kr fo"k;ksa ds

lEcU/k esa] flfoy izfdz;k lafgrk] 1908 ds v/khu fdlh flfoy U;k;ky; esa fufgr

gS] vFkkZr&

¼d½ fdlh O;fDr dks lEeu tkjh djuk vkSj mls mifLFkr gksus ds fy, ck/; djuk

rFkk 'kiFk ij mldh ijh{kk djuk(

¼[k½ nLrkostksa dks çdV djus vkSj mUgsa is”k djus dh vis{kk djukA

¼5½ izca/k funs'kd] cksMZ ds vf/kdkfj;ksa ,oa deZpkfj;ksa ij iz”kklfud lEcfU/kr ys[kkvksa

vkSj vfHkys[kksa dk i;Zos{k.k vkSj fu;a=.k j[ksxk vkSj deZpkfj;ksa dh lsok ls lEcfU/kr

ekeyksa dk fu/kkZfjr izfd;k ds vuqlkj fuLrkj.k djsxkA

¼6½ izca/k funs'kd] cksMZ ds funsZ”kksa vkSj mlds }kjk fofgr izfdz;k ds vuqlkj vf/kdkfj;ksa

,oa deZpkfj;ksa dh fu;qfDr djsxkA

¼7½ izca/k funs'kd dk;Z dh Lohdr̀ enksa ij] mRrjk[k.M e.Mh fodkl fuf/k ,oa dsUnzh;

e.Mh fuf/k ls O;; dj ldsxkA

¼8½ og vkikr dky esa ,sls dk;kZsa dks fu’ikfnr djus ;k jksdus ds funsZ”k tkjh dj

ldsxk vkSj ,sls dksbZ dk;Z dj ldsxk ftlesa cksMZ dh Lohdf̀r visf{kr gksA

¼9½ og cksMZ dk okf’kZd ctV rS;kj djok;sxkA

¼10½ og cksMZ ds ys[kksa dh vkarfjd ys[kk ijh{kk djok;sxkA

¼11½ og cksMZ dh cSBdksa dh O;oLFkk djsxk ,oa cSBd dk dk;Zor̀ fofgr izfd;k ds vuqlkj

vfHkfyf[kr djsxk ,oa v/;{k ds lkFk la;qDr gLrk{kjksa ls dk;Zor̀ tkjh djsxkA

¼12½ og cksMZ ds fofu”p;ksa ds fdz;kUo;u gsrq fof/k lEer dk;Zokgh dj ldsxkA

¼13½ og cksMZ fuf/k] e.Mh fodkl fuf/k] ,oa dsUnzh; e.Mh fuf/k }kjk djk;s tk jgs e.Mh

dk;kZsa dh foRrh; ,oa iz”kklfud Lohdf̀r tkjh djsxk ,oa dk;ksZ dk fujh{k.k djsxkA

¼14½ izca/k funs'kd] vf/kfu;e] mlds v/khu cuk;s x;s fu;e ,oa mifof/k;ksa ds micU/kksa ds

fo:)] cksMZ vFkok e.Mh lfefr;ksa ds }kjk ikfjr ladYiksa@dk;kZs a dks rRijrk ls

“kklu ds laKku esa yk;sxk vkSj “kklu ds funsZ”k izkIr gksus rd ,sls ladYikas@dk;ksZa

dks jksdsxkA

¼15½ izca/k funs'kd dks lfefr ds }kjk ikfjr izLrkoksa dks Lohdr̀ vFkok vLohdr̀ djus dh

'kfDr izkIr gksxhA

¼16½ izca/k funs'kd] cksMZ ds dk;kZsa ds lQy lapkyu gsrq izHkkoh dne mBk;sxkA

¼17½ izca/k funs'kd] dksbZ vU; fo’k;] tks fu;r fd;s tk;s] ds laca/k esa izHkkoh dk;Zokgh dj

ldsxkA

lfefr ds fdlh lnL;

dks gVkus dh cksMZ dh

'kfDr

74-

¼1½ cksMZ] lfefr ds lnL;] v/;{k ;k mik/;{k dks gVk ldsxk] ;fn mldh jk; esa &

¼d½ og lnL;] v/;{k ;k mik/;{k ds :i es]a nqjkpj.k ;k drZO; dh ?kksj mis{kk dk

nks"kh gks( ;k

¼[k½ og vgZrk ugha jg tkrh gS tks mlds lnL;] v/;{k ;k mik/;{k gksus ds fy;s

vko';d gSA

¼2½ mi/kkjk ¼1½ ds v/khu gVk;s tkus dk dksbZ vkns'k rc rd ugha fn;k tk;sxk] tc rd

fd lEc) O;fDr dks vius fo:) vkjksiksa ds lEcU/k esa fyf[kr Li"Vhdj.k çLrqr

djus dk ;qfDr;qDr volj u ns fn;k x;k gksA

lfefr dk vf/kØe.k 75- tc cksMZ dh ;g jk; gks fd fdlh lfefr us vius ÑR;ksa dk lEiknu ;k vius

drZO;ksa dk fuoZgu ugha fd;k gS ;k mlus bl vf/kfu;e }kjk vFkok blds v/khu

çkIr “kfDr;ksa dk vf/kØe.k fd;k gS ;k mudk nq:i;ksx fd;k gS rks cksMZ] jkti= esa

vf/klwpuk }kjk] lfefr dks vf/kdzkUr dj ldsxk %

ijUrq ;g fd vf/kdze.k dk dksbZ vkns”k rc rd ugha fn;k tk;sxk] tc rd

cksMZ~ us lfefr dks vius fo:) vkjksiksa ds lEcU?k esa fyf[kr Li"Vhdj.k çLrqr djus

dk ;qfDr;qDr volj u ns fn;k gksA

vf/kØe.k ds ifj.kke 76- ¼1½ /kkjk 75 ds v/khu lfefr ds vf/kØe.k dh vf/klwpuk ds çdk”ku ij] lfefr ds

v/;{k ;k mik/;{k lfgr leLr lnL;ksa ds lEcU/k esa ;g le>k tk;sxk fd mUgksaus

vf/klwpuk ds izdk”ku dh rkjh[k ls vius in fjDr dj fn;s gSA

¼2½ jkT; ljdkj funs'k nsxh fd /kkjk 17 ds v/khu ubZ lfefr xfBr djus ds fy;s

dk;Zokgh dh tk;s vkSj ml le; rd] tc rd ;FkkiwoksZDr /kkjk 17 ds v/khu u;h

lfefr xfBr u gks tk;s] cksMZ] lfefr ds ÑR;ksa ds lEiknu ds fy,] ,slk çcU/k

djsxk] tks og Bhd le>s vkSj bl ç;kstu ds fy;s funsZ'k nsxk fd bl vf/kfu;e

ds v/khu lfefr vkSj mlds v/;{k ds lHkh ÑR;ksa dk lEiknu] “kfDr;ksa dk ç;ksx

vkSj drZO;ksa dk fuoZgu ,sls O;fDr ;k çkf/kdkjh }kjk fd;k tk;sxk] ftls cksMZ bl

fufeRr fu;qDr djs vkSj ,slk O;fDr ;k çkf/kdkjh] ;FkkfLFkfr] lfefr dk v/;{k

le>k tk;sxkA

lfefr }kjk ikfjr

ladYi ;k fn;s x;s

vkns”k ds fu"iknu ;k

vxszrj fu"iknu dk

fu"ks/k djus dh izcU/k

funs”kd dh “kfDr

77- ¼1½ izcU/k funs”kd] Lor% ;k dksbZ fjiksVZ vFkok f'kdk;r çkIr gksus ij] lfefr ;k mlds

v/;{k ;k fdlh vf/kdkjh ;k lsod }kjk ikfjr ladYi ;k fn;s x;s vkns”k ds

fu"iknu ;k vxzrj fu"iknu dks] vkns'k }kjk] fuf’k) dj ldsxk] ;fn mldh ;g

jk; gks fd ,slk ladYi ;k vkns”k yksd&fgr ds çfrdwy gS vFkok mlls fdlh e.Mh

{ks=] ç/kku e.Mh&LFky ;k mie.Mh&LFky esa dkjksckj ds n{krkiwoZd pykus esa ck/kk

iM+us dh lEHkkouk gS vFkok ;g bl vf/kfu;e vFkok mlds v/khu cuk;s fu;eksa ;k

mifof/k;ksa ds fo:) gSA

¼2½ ;fn mi/kkjk ¼1½ ds v/khu fn;s x;s vkns'k }kjk fdlh ladYi ;k vkns”k dk fu"iknu

;k vxzrj fu"iknu fuf"k) fd;k tk;s vkSj og vkns'k izoR̀r cuk jgs rks izcU/k

funs”kd }kjk ,slh vis{kk fd;s tkus ij lfefr dk ;g drZO; gksxk fd og dksbZ

,slh dk;Zokgh djs] ftls djus dk vf/kdkj lfefr dks] ladYi u ikfjr fd;s tkus

;k vkns”k u fn;s tkus dh n'kk esa gksrk vkSj tks v/;{k ;k mlds fdlh vf/kdkjh@

deZpkjh dks ,sls ladYi ;k vkns”k ds v/khu fdlh dke dks djus ;k mlds tkjh

j[kus dks jksdus ds fy;s vko';d gksA

jkT; ljdkj dh

'kfDr;k¡

78- ¼1½ jkT; ljdkj] viuk ;g lek/kku djus dh nf̀"V ls] fd cksMZ ;k lfefr bl

vf/kfu;e ds }kjk ;k blds v/khu viuh 'kfDr;ksa] ÑR;ksa vkSj drZO;ksa dk leqfpr

:i ls ç;ksx ;k fuoZgu djrh gS] vk;qDr ;k dySDVj ;k fdlh vU; O;fDr ;k

O;fDr;ksa l]s ,slh jhfr ls] tSlh fofgr dh tk;s] cksMZ ;k lfefr dh fdlh lEifRr]

dk;kZy;] nLrkost ;k fdlh dk;Z dk fujh{k.k djus ;k djkus ;k cksMZ ;k lfefr ds

lHkh ;k fdlh dk;Zdyki dh tkWap djus ;k djkus vkSj ,slh tk¡p ds ifj.kke dh

fjiksVZ ,slh vof/k ds Hkhrj tSlh fofgr dh tk;s] nsus dh vis{kk dj ldsxhA

¼2½ ;FkkfLFkfr] cksMZ ;k lfefr] ,sls vk;qDr ;k dySDVj ;k vU; O;fDr ;k O;fDr;ksa

dks fujh{k.k ds nkSjku vkSj leqfpr :i ls tkWap djus ds fy;s] lHkh lqfo/kk;sa

nsxk@nsxh vkSj] ;FkkfLFkfr] ,sls fujh{k.k ;k tk¡p ds ç;kstuksa ds fy;s tc fdlh ,sls

nLrkost ;k lwpuk dh ek¡x dh tk;s] tks mlds dCts esa gks] rc mls çLrqr

djsxk@djsxhA

v/;k; & lkr

lafonk d̀f’k&deZ

lafonk df̀’k deZ djkj

dk Lo:i 79- lafonk df̀’k djkj fuEufyf[kr jhfr ls 'kkflr gksxk %&

¼d½ e.Mh lfefr izk;kstd Lo;a dks e.Mh lfefr esa ;k fu/kkZfjr vf/kdkjh ls ,slh jhfr ls

iathdr̀ djk,xk] tSlk fd fofgr gks(

¼[k½ lafonk df̀"k izk;kstd lafonk df̀"k djkj dks bl fufeÙk fofgr fd;s x;s vf/kdkjh ls

vfHkys[kc) djk;sxkA lafonk df̀’k djkj Lo:i ,slk gksxk fd mlesa ,sls fooj.k o

'krksZa dk mYys[k gks] tks fd fofgr dh tk;(

df̀’k lEcU/kh lafonk djkj esa fdlh ckr ds gksrs gq, Hkh lafonk df̀"k djkj ls

mn~Hkqr ifj.kke ds :i esa fdlh gd] vf/kdkj] LokfeRo ;k vf/kxzg.k dk vUrj.k ;k

vU; ladzked ;k lafonk df̀"k izk;kstd ;k mlds mÙkjkf/kdkjh ;k ,tsaV esa fufgr

ugha fd;k tk;sxkA

¼x½ lafonk df̀"k djkj ls mRiUu fooknksa ds fuiVkjs gsrq bl fufeÙk fu/kkZfjr fd;s x;s

izkf/kdkjh ds le{k j[kk tk;sxkA og fofgr izkf/kdkjh fofgr jhfr ls ikfVZ;ksa dks

lquokbZ dk volj fn;s tkus ds ckn 30 fnu ds Hkhrj la{ksi esa fooknksa dks

lqy>k,axs(

¼?k½ fofgr izkf/kdkjh ds fu.kZ; lss O;fFkr ikVhZ [k.M ¼x½ ds v/khu fu.kZ; fn;s tkus dh

rkjh[k ls 30 fnuksa ds Hkhrj fdlh vihyh; izkf/kdkjh dks vihy dj ldrk gSA

vihyh; izkf/kdkjh] ikfVZ;ksa dks lquokbZ ds i;kZIr volj nsus ds ckn] 30 fnuksa ds

vUnj bl vihy dks fuiVk nsxk vkSj bl ij vihyh; izkf/kdkjh dk fu.kZ; vfUre

gksxk(

¼³½ [k.M ¼x½ ds v/khu izkf/kdkjh }kjk fn;k x;k fu.kZ; rFkk [k.M ¼?k½ ds v/khu vihy

ij fn;k x;k fu.kZ; fdlh nhokuh U;k;ky; ds fu.kZ; ds leku rFkk izorZuh; gksxk

rFkk vkKfIr jkf”k ml izdkj olwy dh tk;sxh] ftl izdkj Hkw&jktLo dk cdk;k

olwy fd;k tkrk gS(

¼p½ lafonk df̀’k djkj ls lEcfU/kr ;k blls mBus okys fooknksa dks] mlesa fd;s x;s

mi;qZDr micU/kksa ds flok; fdlh U;k;ky; esa ugha mBk;k tk,xk(

¼N½ lafonk d̀f’k djkj ds nk;js esa vkus okys df̀’k mit dks e.Mh ;kMZ ds ckgj lafonk

df̀’k izk;kstd dks cspk tk ldrk gS vkSj ,sls ekeyksa esa e.Mh “kqYd vf/kjksfir ugha

fd;k tk;sxkA

v/;k;&vkB

izdh.kZ

lfefr ds fo:)

okn

80- ¼1½ fdlh lfefr] mlds v/;{k] mik/;{k ;k fdlh lnL;] vf/kdkjh ;k lsod ds fo:)]

mlds }kjk viuh inh; gSfl;r esa dh xbZ ;k fd;s tkus ds fy, rkRif;Zr fdlh

ckr ds fy,] dksbZ okn çLrqr ugh fd;k tk;sxk tc rd fd ,d fyf[kr lwpuk ds]

ftlesa okn gsrqd vkSj oknh dk uke rFkk fuokl LFkku vkSj çkfFkZr vuqrks"k dk

mYys[k gks] rkehy fd;s tkus dh rkjh[k ls nks ekg O;rhr u gks x;s gksaA

¼2½ mi/kkjk ¼1½ ds v/khu] lwpuk &

¼,d½ tgka og lfefr ds fy;s gk]s rks fdlh Hkh dk;Z fnol dks mlds dk;kZy; esa nh

tk;sxh ;k mlds v/;{k] mik/;{k vFkok lfpo dks ns nh tk;sxh vFkok

jftLVªh Mkd }kjk Hksth tk;sxh; vkSj

¼nks½ çR;sd vU; n'kk es]a lEc) O;fDr dks nh tk;sxh ;k jftLVªh Mkd }kjk Hksth

tk;sxk ( vkSj

¼rhu½ mi/kkjk ¼1½ dh fdlh ckr dk ;g vFkZ ugh yxk;k tk;sxk fd og fdlh ,sls

okn ij çoR̀r gksrh gS] ftlesa çkfFkZr vuqrks"k dsoy O;kns'k gks] ftldk

mn~ns';] lwpuk fn;s tkus ls] okn vFkok dk;Zokgh dk çkjEHk LFkfxr fd;s

tkus ls foQy gks tk;sxkA

ekyxqtkjh ds :i esa

ns;ksa dh olwyh

81- cksMZ ;k fdlh lfefr }kjk jkT; ljdkj dks] ;k fdlh lfefr }kjk cksMZ dks] ;k

fdlh lfefr }kjk fdlh vU; lfefr dks ;k fdlh O;fDr }kjk fdlh lfefr dks ns;

dksbZ /kujkf'k] ekyxqtkjh ds cdk;s ds :i esa olwy dh tk ldsxhA

iathdj.k vkSj

uohuhdj.k

82- ¼1½ izR;sd O;fDr] tks vf/klwfpr df̀’k mit ds lEcU/k esa O;kikjh] deh”ku ,tsaV] nyky]

iYysnkj] os;j gkml eSu] lafonk d̀f’k dzsrk] izlaLdj.k QSDVªh ds LOkkeh ;k lapkyd

;k ,sls vU; e.Mh dehZ ds :i esa e.Mh {ks= esa dk;Z djuk pkgrk gS] iathdj.k dh

eatwjh ;k uohuhdj.k ds fy,] e.Mh lfefr dks bl jhfr esa rFkk ,slh dkykof/k ds

Hkhrj tSlh fofgr dh tk;] vkosnu dj ldsxkA

¼2½ e.Mh lfefr] iathdj.k dks eatwj ;k uohuhdr̀ dj ldsxh ;k fuEufyf[kr ,d ;k

,d ls vf/kd dkj.kksa ds vk/kkj ij iathdj.k djus ;k uohuhdj.k djus ls bUdkj

dj ldsxh%&

¼d½ vkosnd ukckfyx gks ;k lnk”k;h u gks(

¼[k½ bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa vkSj mifof/k;ksa ds vUrxZr

O;frdzeh ?kksf’kr dj fn;k x;k gks; ;k

¼x½ vkosnd dks bl vf/kfu;e ds rgr nkss’kh ?kksf’kr fd;k x;k gksA

¼3½ ¼d½ mi/kkjk ¼1½ ds v/khu izkIr vkosnu] e.Mh lfefr }kjk] mi/kkjk ¼2½ esa ;Fkk visf{kr pkj lIrkg esa] fuLrkfjr dj fn;k tk;sxk] fdUrq ;fn e.Mh lfefr

pkj lIrkg esa mu vkossnuksa dks fuLrkfjr ugha dj ldsxh rks&

¼,d½ vkosnd vius vkosnu ds ckjs esa e.Mh lfefr dks fyf[kr esa vuqLekjd

Hkst ldsxk]

¼nks½ blds vfrfjDr vkosnd bl lEcU/k esa] fyf[kr :i esa] ml izkf/kdkjh dks

lwfpr dj ldsxk] ftls cksMZ ds izcU/k funs”kd }kjk fofgr fd;k tk;A

¼[k½ vuqLej.k fn;s tkus ds ckn nks lIrkg dh dkykof/k ds volku ij] ;fn vkosnu fuLrkfjr ugha fd;k tkrk gSs rks ;g le>k tk;sxk fd ;Fkk fLFkfr]

iathdj.k ;k bldk uohuhdj.k Lohd̀r dj fy;k x;k gSA ¼x½ fofgr izkf/kdkjh] izkIr lwpuk ds vk/kkj ij rFkk nks lIrkg dh dkykof/k ds

volku] ds ckn dsoy bl rF; dh iqf’V djsxk fd iathdj.k@uohuhdj.k

ds fy, vkosnu e.Mh lfefr dks fn;k x;k gS rFkk mlds fuLrkj.k gsrq e.Mh

lfefr }kjk mfpr dk;Zokgh ugha dh xbZ gS vkSj rc og mi/kkjk ¼3½ ds [k.M

¼[k½ ds v/khu] nks lIrkg ds Hkhrj le>k x;k iathdj.k ;k mldss le>s x;s

uohuhdj.k dh eatwjh ls lEcfU/kr izek.k&i= tkjh djsxkA

¼4½ bl /kkjk ds v/khu eatwj rFkk uohuhdr̀ fd;s x;s lHkh iathdj.k] bl vf/kfu;e ds

rFkk mlds v/khu cuk;s x;s fu;eksa vkSj mifof/k;ksa dss v/;/khu gksaxsA

futh ;kMksZa dh LFkkiuk

,oa d`’kd ls d`f’k mit

dh lh/kh [kjhn

¼mRiknd ls lh/kh

[kjhn½

83- jkT; ljdkj] ,d ;k ,d ls vf/kd e.Mh {ks= esa lh/ks d’̀kd ls] fuEufyf[kr ds

fy,] df̀’k mit [kjhnus gsrq futh e.Mh LFkkfir djus ds fy,] bl lEcU/k esa cuk;s

x;s fu;eksa ds vuq:i] vuqKfIr eatwj dj ldsxh&

¼d½ df̀’k mit ds izlaLdj.k ds fy,]

¼[k½ fof”k’V fofunsZ”k ds vf/klwfpr df̀’k mit dk O;kikj]

¼x½ vf/klwfpr df̀’k mit dk fu;kZr djus ds fy,] ,oa@vFkok

¼?k½ vf/klwfpr df̀’k mit dk] ewY; o)Zu }kjk vU; jhfr ls] Js.khdj.k] iSfdax vkSj

laoO;gkj djus ds fy,A

miHkksDrk@d̀’kd

e.Mh ¼mRiknd }kjk

lh/kk fodz;½ dh LFkkiuk

84- ¼1½ miHkksDrk@d’̀kd e.Mh] ;Fkk fofgr fodflr vFkok volajpuk }kjk fodflr fdlh

Hkh O;fDr }kjk fdlh Hkh e.Mh {ks= esaa] LFkkfir dh tk ldsxhA ,sls LFkku ij d̀f’k

mit dk mRiknd Lo;a ;Fkkfofgr jhfr ls] viuh mit dks lh/ks miHkksDrk dks

mailto:iathdj.k@uohuhdj.k

cspsxk %

ijUrq ;g fd miHkksDrk e.Mh esa dksbZ oLrq ;Fkkfofgr ls vf/kd ugha [kjhn

ldsxkA

¼2½ e.Mh lsok izHkkj] df̀’k mit ds fodz; ij] fodzsrk }kjk ,df=r fd;s tk;saxs vkSj

miHkksDrk e.Mh ds ekfyd dks fn;s tk;asxsA

¼3½ bl vf/kfu;e esa vU;Fkk micaf/kr ds flok;] miHkksDrk@d’̀kd e.Mh esa fd;s x;s

laoO;ogkjksa ij dksbZ e.Mh Qhl mn~xzfgr ugha dh tk;sxhA

¼4½ miHkksDrk@d’̀kd e.Mh dh LFkkiuk ds fy, vuqKfIr] jkT; ljdkj ;k izcU/k funs”kd

}kjk iznku dh tk;sxhA

e.Mh lfefr ds e/;

fookn dk fuiVkjk

85-

¼1½ fdUgha nks ;k vf/kd ef.M;ksa ¼pkgs og fdlh Hkh oxZ dh gksa½ ds chp mBs fookn dks

izcU/k funs”kd ;k muds fdlh izkf/kdr̀ izfrfuf/k dks ;k bl iz;kstu ds fy, jkT;

ljdkj }kjk izkf/kdr̀ fd;s x;s fdlh vU; vf/kdkjh dks lanfHkZr fd;k tk;sxk] nksukas

i{kksa dks lquokbZ ds fy, ;qfDr ;qDr volj ;Fkk fofgr izfdz;k ds vuqlkj fn;s tkus

ds i”pkr~ fookn ij fofu”p; fd;k tk;sxkA jkT; ljdkj] izns”k Lrj ij ,d

**e.Mh fu;ked izkf/kdj.k** xfBr djsxh vkSj mlds lqpk: :i ls dk;Z djus gsrq

fu;e cuk ldsxhA

¼2½ mi;qZDr mi/kkjk ¼1½ ds v/khu fofgr izkf/kdkjh }kjk fn;k x;k fu.kZ; vfUre gksxk

rFkk bls fdlh flfoy U;k;ky; esa pqukSrh ugha nh tk ldsxhA

ços'k djus] ryk'kh

ysus vkSj vf/kxzg.k

djus dh “kfDr

86-

¼1½ e.Mh lfefr dk lfpo ;k jkT; ljdkj ;k cksMZ~ }kjk bl fufeRr çkf/kÑr dksbZ

vf/kdkjh&

¼d½ bl vf/kfu;e ds v/khu e.Mh lfefr ij vf/kjksfir fdUgha Hkh drZO;ksa dk

fuoZgu djus ds fy;s] fdlh@lHkh ;qfDr;qDr le;ksa ij Ñf"k mRikn ds Ø;

vkSj foØ; ls lEcfU/kr lHkh ys[kk cfg;ksa] jftLVjksa vkSj vU; nLrkostksa dk

fujh{k.k dj ldsxk vkSj fdlh ,slh nqdku] xksnke] dkj[kkuk ;k vU; LFkku

esa ços'k dj ldsxk] tgk¡ ij ,slh ys[kk&cgh ;k jftLVj ;k vU; nLrkost

;k ,slk eky j[kk x;k gks vFkok j[ks tkus dk ;qfDr;qDr fo”okl gks vkSj

,slh ys[kkcgh] jftLVj vkSj vU; nLrkostksa ls ,slh çfrfyfi;kWa ;k m)j.k]

tks vko';d le>s tk;sa] ys ldsxk ;k fyok ldsxk(

¼[k½ fdlh ys[kk&cgh] jftLVj ;k vU; nLrkost dk] dkj.kksa dks vfHkfyf[kr djrs

gq;s] vf/kxzg.k dj ldsxk vkSj ,sls ys[kkcgh] jftLVj vkSj vU; nLrkostks a dh

ekylwph dks rS;kj dj ldsxk %

ijUrq ;g fd ,slh ekylwph dh ,d çfr] ,slh ys[kkcgh] jftLVj

;k vU; nLrkost ds çHkkjh O;fDr dks] nh tk;sxh(

¼x½ tc dskbZ ys[kk cgh] jftLVj ;k vU; nLrkost ryk”kh ds nkSjku fdlh O;fDr

ds dCts ;k fu;a=.k ls ik;s tkrs gS rks ;g mi/kkj.kk dh tk;sxh fd&

¼,d½ ,slh ys[kk cgh] jftLVj ;k vU; nLrkost mlh O;fDr ds gS]

¼nks½ mDr ys[kk cgh o vU; nLrkostksa dh ys[k dh fo’k; vUrZoLrq lgh gS] vkSj

¼rhu½ mDr ys[kk cgh o nLrkost ij mlh O;fDr ds gLrk{kj o gLrys[k gS]

ftlds }kjk mldk fy[kk tkuk rkRif;Zr gS ;k ftlds lEcU/k esa ;g

mi/kkj.kk dh tk ldrh gS fd os mlh fof”k’V O;fDr ds gLrk{kj vkSj

gLrys[k gS] tks ml O;fDr ds gksus pkfg,(

¼?k½ fdlh ,sls Ñf"k mRikn dks vf/kxzghr dj ldrk gS] ftlds lEcU/k esa mls ;g

fo'okl 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 (

¼³½ fdlh ,slh xkM+h ;k i'kq dks vf/kxzghr dj ldsxk] ftlds lEcU/k esa mls ;g

fo'okl djus dk dkj.k gks fd og ,sls Ñf"k mRikn dks ys tkus ds fy;s

ç;ksx esa gS ;k iz;ksx esa jgk gS vkSj mls mrus le; rd fu:) dj ldsxk]

tks bl vf/kfu;e ds v/khu fdlh dk;Zokgh ;k vfHk;kstu ds lEcU/k esa

vko';d gks %

ijUrq ;g fd Ñf"k mRikn] xkM+h ;k i'kq dks vf/kxzghr djus okyk O;fDr]

vf/kxzg.k dh fjiksVZ rqjUr ml eftLVªsV dks nsxk] ftldk bl vf/kfu;e ds v/khu

vijk/k ij fopkj.k djus dh vf/kdkfjrk gS vkSj n.M çfØ;k lafgrk] 1973 dh /kkjk

457] 458 vkSj 459 ds micU/k ;Fkk'kD;] mi;qZDr vf/kxzghr Ñf"k mRikn] xkM+h ;k

i'kq ds lEcU/k esa mlh çdkj ykxw gksaxs] ftl çdkj os fdlh iqfyl vf/kdkjh }kjk

vf/kxzghr lEifRr ij ykxw gksrs gS %

ijUrq ;g vkSj fd fdlh ,sls Ñf"k mRiknu xkM+h ;k i'kq dks vfHkxzghr djus

ds vk/kkj dh lwpuk ml O;fDr dks] ftlds ikl ls og vf/kxzghr 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 gks] vf/kxzg.k fd;s tkus ds pkSchl ?k.Vs ds Hkhrj fyf[kr :i ls nh

tk;sxhA

¼2½ bl /kkjk ds vUrZxr ryk'kh ,oa vf/kxzg.k ij] n.M çfØ;k lafgrk] 1973 ¼vf/kfu;e

la[;k 2 o"kZ 1974½ dh /kkjk 100 ds vUrxZr ryk'kh ,oa vf/kxzg.k ds çkfo/kku

;Fkk'kD; ykxw gksaxsA

iqfyl lgk;rk 87-

cksMZ }kjk izkf/kÑr dksbZ vf/kdkjh ;k lfefr dk lfpo vFkok lfefr }kjk bl izdkj

vf/kÑr dksbZ vf/kdkjh] bl vf/kfu;e ds v/khu vkSj mlds v/khu cuk;s x;s fu;eksa

vkSj mifof/k;ksa ds mioU/kksa ds izoZru ds iz;kstu ds fy, vU; fdlh fof/k&lEer

dk;Z djus ds fy,] tks mls lkSais x;s gSa o vko”;drk iM+us ij] LFkkuh; iqfyl

vf/kdkjh] tks mi&iqfyl fujh{kd ls fuEu Lrj dk u gks] ls vko”;d lgk;rk izkIr

dj ldsxkA

'kkfLr 88- ¼1½ dksbZ O;fDr] tks bl vf/kfu;e dh /kkjk 13] 14 ,oa 15 ;k mlds v/khu cuk;s x,

fu;eksa] ;k mifof/k;ksa ds fdlh micU/k dk mYya?ku djrk gSS] fl) nks"k gksus ij &

¼d½ çFke vijk/k ds fy, tqekZus ls] tks nl gtkj :i;s rd dk gks ldsxk(

¼[k½ mlh çdkj ds f}rh; vkSj fdlh i”pkrorhZ vijk/k ds fy, lk/kkj.k dkjkokl

lss] tks ,d o"kZ rd dk gks ldsxk] ;k tqekZus ls] tks ipkl gtkj :i;s rd

dk gks ldsxk ;k nksuksa ls vkSj mYya?ku tkjh jgus dh n”kk esa vfrfjDr

tqekZus ls] tks f}rh; nks"k flf) ;k i”pkrorhZ nks"k flf) dh rkjh[k okn ds

izR;sd ,sls fnu ds fy,] ftlesa mYya?ku tkjh jgk gS] ,d gtkj :i;s rd

dk gks ldsxk] nf.Mr fd;k tk;sxk %

ijUrq ;g fd U;k;ky; ds fu.kZ; esa mfYyf[kr fdlh fo”ks’k ;k izfrdwy dkj.k

ds vHkko esa] çFke vijk/k ds fy, tqekZuk nks gtkj ikWap lkS :i;s ls de ugha gksxk

vkSj f}rh; vkSj i”pkrorhZ vijk/k ds fy, nl gtkj :i;s ls de ugha 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 13] 14 ,oa 15 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 tqekZus ls] tks nks gtkj

:i;s rd gks ldsxk] vkSj mYya?ku tkjh jgus dh n”kk esa] çFke fl) nks"k gksus dh

rkjh[k ls ckn ds çR;sd fnu ds fy,] ftlesa mYya?ku tkjh jgk gS] ikWap lkS :i;s

ds vfrfjDr tqekZus 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;s] rc eftLVªsV fdlh tqekZus 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 dks mldk Hkqxrku djsxk vkSj Lofoosdkuqlkj vfHk;kstu dk O;; Hkh

ljljh rkSj ls olwy dj ldsxk vkSj e.Mh lfefr dks Hkqxrku dj ldsxkA

dEifu;ksa }kjk vijk/k 89- ¼1½ ;fn bl v/;k; ds v/khu fdlh vijk/k dks djus okyk O;fDr dEiuh gks rks izR;sd

O;fDr] tks ml vijk/k fd, tkus ds le; ml dEiuh ds dkjckj ds lapkyu ds

fy, ml dEiuh dk Hkkj&lk/kd vkSj mlds izfr mÙkjnk;h Fkk vkSj lkFk gh og

dEiuh Hkh ,sls vijk/k ds nks’kh le>s tk;asxs rFkk rn~uqlkj os vius fo:) dk;Zokgh

fd, tkus vkSj nf.Mr fd, tkus ds Hkkxh gksaxs %

ijUrq ;g fd bl mi/kkjk dh dksbZ ckr ,sls fdlh O;fDr dks bl v/;k; eas

micfU/kr n.M dk Hkkxh ugha cuk,xh ;fn og ;g lkfcr dj ns fd vijk/k mldh

tkudkjh ds fcuk fd;k x;k Fkk ;k mlus vijk/k ds fd, tkus dk fuokj.k djus ds

fy, lc lE;d rRijrk cjrh FkhA

¼2½ mi/kkjk ¼1½ eas fdlh ckr ds gksrs gq, Hkh] tgk¡ bl v/;k; ds v/khu dksbZ vijk/k

fdlh dEiuh }kjk fd;k x;k gks rFkk ;g lkfcr gks fd og vijk/k dEiuh ds fdlh

funs”kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lEefr ;k ekSukuqdwyrk ls fd;k x;k

gS ;k mldh fdlh mis{kk ds dkj.k gqvk ekuk tk ldrk gS] ogk¡ ,slk funs”kd]

izcU/kd] lfpo ;k vU; vf/kdkjh Hkh ml vijk/k dk nks’kh le>k tk;xk rFkk

rn~uqlkj vius fo:) dk;Zokgh fd, tkus vkSj nf.Mr fd, tkus dk Hkkxh gksxkA

Li’Vhdj.k & bl /kkjk ds iz;kstuksa ds fy, &

¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr QeZ ;k

O;fDr;ksa dk vU; laxe Hkh gS( rFkk

¼[k½ fdlh QeZ ds lECkU/k eas] ^^funs”kd** dk rkRi;Z ml QeZ ds Hkkxhnkj ls gSA

vijk/k dk 'keu 90- ¼1½ e.Mh lfefr vFkok e.Mh lfefr ds ladYi }kjk izkIr vf/kdkj ls e.Mh lfefr dk

lHkkifr] ftldh vf/kdkfjrk esa e.Mh {ks=] iz/kku e.Mh LFky ;k mi e.Mh LFky ;k

futh e.Mh LFky vkrk gS] ,sls O;fDr ls] ftlus bl vf/kfu;e ;k blds v/khu

cuk;s x;s fu;eksa ;k mifof/k;ksa ds v/khu n.Muh; dksbZ vijk/k fd;k gS] ;k

;qfDr;qDr :i ls fd;s tkus dh vk”kadk gS] olwyh; fdlh Qhl ;k vU; /kujkf”k ds

vfrfjDr] “keu Qhl ds :i esa :0 ipkl gtkj ls vuf/kd dh /kujkf”k ys ldsxk

vkSj vijk/k dk “keu djsxkA

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;sxh] u tkjh j[kh tk;sxh vkSj ;fn ml

vijk/k ds lEcU/k esa fdlh U;k;ky; esa mlds fo:) dksbZ dk;Zokgh igys ls gh

lafLFkr dh xbZ gks rks] mDr 'keu ds çHkko ls] og nks"k&eqDr gks tk;sxkA

vijk/kksa ij fopkj.k 91- ¼1½ bl vf/kfu;e ds v/khu n.Muh; vijk/k ij ,sls U;k;ky; }kjk fopkj ugha fd;k

tk;sxk] tks çFke Js.kh ds eftLVªsV ds U;k;ky; ls fuEu Js.kh dk gksA

¼2½ tc rd izcU/k funs'kd ;k lfpo e.Mh lfefr ;k fdlh ,sls vU; O;fDr }kjk] ftls

lfefr us ml fufeRr ladYi ikfjr djds çkf/kÑr fd;k gks] ifjokn çLrqr u fd;k

tk;s] rc rd dksbZ U;k;ky; bl vf/kfu;e ds v/khu fdlh Hkh vijk/k dk laKku

ugha ysxkA

mi&fof/k;ka 92- ¼1½ e.Mh lfefr] bl vf/kfu;e vkSj] mlds v/khu cuk;s x;s fu;eksasa ls laxr]

fuEufyf[kr dk mioU/k djus ds fy;s] mi&fof/k;ka cuk ldsxh( vFkkZr~ %&

¼d½ vius dk;ksZa dk fofu;eu(

¼[k½ O;kikfj;ksa] vk<+fr;ksa] nykyksa] rksydksa vkSj iYysnkjksa ds drZO;( vkSj

¼x½ dksbZ vU; fo"k;] ftldk mioU/k bl vf/kfu;e }kjk ;k blds v/khu

mi&fof/k;ksa }kjk dh tkuh visf{kr gks(

ijUrq ;g fd ml mifof/k ls] tks izcU/k funs'kd }kjk lq>k;s x;s ç:i ;k

çfreku mi&fof/k dks vaxhdkj djds cukbZ xbZ gks] fHkUu dksbZ mi&fof/k] rc rd

fof/kekU; u gksxh tc rd fd og izcU/k funs”kd }kjk vuqeksfnr u dj nh tk;sA

¼2½ ;fn mi/kkjk ¼1½ esa ls fufnZ"V fdlh fo"k; ds lEcU/k esa] lfefr us dksbZ mi&fof/k;k¡

ugha cukbZ gS vFkok ;fn lfefr }kjk cukbZ xbZ mi&fof/k;k¡] izcU/k funs”kd dh jk;

esa i;kZIr ugha gS rks izcU/k funs”kd mi&fof/k;k¡ cuk ldsxk] ftlesa ,sls fo"k;ksa dh

ml lhek rd O;oLFkk gksxh] tks og mfpr le>sA

¼3½ bl /kkjk ds v/khu mi&fof/k;k¡ cukus dh 'kfDr dk ç;ksx jkT; ljdkj }kjk] bl

fufeRr tkjh fd;s x;s fdUgha lkekU; ;k fo'ks"k funs'kksa ds v/khu jgrs gq;s fd;k

tk;sxkA

fu;e

93- ¼1½ jkT; ljdkj] bl vf/kfu;e ds ç;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk

ldsxhA

¼2½ fo'ks"k :i ls vkSj iwoZxkeh “kfDr;ksaa dh O;kidrk ij izfrdwy çHkko Mkys fcuk] fu;eksa

esa fuEufyf[kr lHkh ;k fdUgha fo"k;ksa ds fy, fu;eksa esa micU/k fd;s tk ldsaxs %&

¼,d½ lfefr ds lnL;ksa dks ukfer djus vkSj mlls lEc) ekeys] ftlds vUrxZr

lfefr ds xBu ls lEc) vU; fo"k; Hkh gSa]

¼nks½ fdlh lfefr ds v/;{k] mik/;{k ;k vU; lnL;ksa ds in esa fjfDr dk Hkjk

tkuk]

¼rhu½ lfefr ds v/;{k vkSj mik/;{k dks ukfer djuk]

¼pkj½ lfefr dh cSBdksa ls lEcfU/kr çfØ;k] ftuesa x.kiwfrZ Hkh gS]

¼ik¡p½ ;k=k HkRrk rFkk vU; HkRrs] tks fdlh lfefr ds lnL;ksa dks fn;s tk;s]

¼N%½ lfefr rFkk muds v/;{k] mik/;{k] lnL;] vf/kdkfj;ksa vkSj lsodksa ds ÑR;ksa]

“kfDr;ksa vkSj drZO;ksa ls lEc) ekeys(

¼lkr½ vuqKfIr Qhl vkSj e.Mh Qhl] tks lfefr }kjk yxk;s rFkk olwy fd;s tk

ldrs gSa vkSj mudh olwyh dh jhfr(

¼vkB½ bl vf/kfu;e ds v/khu vuqKfIr dks tkjh fd;s tkus vkSj muds uohuhdj.k

dh fucZU/ku vkSj 'krssZ]

¼ukS½ vuqKfIr tkjh djus] vuqKfIr tkjh djus ls bUdkj djus] vuqKfIr uohÑr o

vuqKfIr jn~n djus ds lEcU/k esa izfdz;k(

¼nl½ vuqKfIr /kkfj;ksa }kjk ekfld ,oa okf"kZd fooj.k çLrqr fd;k tkuk(

¼X;kjg½ e.Mh {ks= esa vf/klwfpr Ñf"k mRikn ds lkSnksa ds lEcU/k esa e.Mh Qhl ds

vf/kjksi.k dh i)fr(

¼ckjg½ bl vf/kfu;e ds vUrxZr erHksnksa vkSj fooknksa ds fuiVkus ds lEcU/k esa

vuqlj.k dh tkus okyh çfØ;k(

¼rsjg½ jhfr] ftuds vuqlkj bl vf/kfu;e ds v/khu lfefr }kjk fd;s tkus okys

fuekZ.k dk;Z ds fy, uD'ks vkSj çkDdyu rS;kj fd;k tkuk gks rFkk LohÑfr

;k vuqeksnu ds fy;s çLrqr fd;k tkuk gks(

¼pkSng½ lfefr }kjk j[ks tkus okys jftLVj rFkk iqfLrdk,a(

¼iUnzg½ ç:i] ftuesa lfefr ds ys[ks j[ks tk;saxs] jhfr] ftlds vuqlkj mudh ys[kk

ijh{kk dh tk; sxh vkSj og le; ftl ij os izdkf”kr fd;s tk;asxs(

¼lksyg½ fdlh lfefr }kjk çLrqr fd;s tkus okys çfrosnuksa vkSj foojf.k;ksa ds ç:i

rFkk muesa mfYyf[kr fd;s tkus okys fof”kf’V;k¡(

¼l=g½ lfefr dh vf/k'ks"k fuf/k;ksa ds fofu;kstu vkSj mudk fuLrkj.k djus dh

jhfr(

¼vB~Bkjg½ mRrjk[k.M e.Mh fodkl fuf/k esa /kujkf'k tek djus] mlls vkgj.k djus

vkSj mlds vuqj{k.k vkSj mi;ksx dh jhfr(

¼mUuhl½ e.Mh {ks= esa ç;ksx fd;s tkus okys ckaV] eki vkSj rkSyus rFkk ekius ds ;a=ksa

dk fujh{k.k djus ls lEc) fo"k;(

¼chl½ O;kikfjd ifjO;;] tks iz/kku e.Mh LFkyksa ;k mie.Mh LFkyksa esa fufnZ"V Ñf"k

mRikn ds fdlh lkSns esa fdlh O;fDr }kjk izkIr fd;s tk ldsaxs(

¼bDdhl½ fofufnZ"V Ñf"k mRikn dk Js.khdj.k vkSj ekudhdj.k(

¼ckbZl½ O;kikfj;ksa }kjk fofufnZ"V Ñf"k&mRikn dh dher lwph dk izn”kZu(

¼rsbZl½ jhfr] ftlds vuqlkj e.Mh {ks= esa fofufnZ"V Ñf"k mRikn dh fcØh ;k mldh

uhykeh dh tk;sxh vkSj cksfy;ka yxkbZ tk;saxh rFkk mUgsa Lohdkj fd;k

tk;sxk(

¼pkSchl½ 'krsaZ] ftuds v/khu lfefr fdlh lEifRr dks iV~Vs ij ns ldrh gS ;k csp

ldrh gS ;k vU; :i ls mldk gLrkUrj.k dj ldrh gS(

¼iPphl½ lfefr dh vksj ls lafonk djus ds fy;s çkf/kdkj vkSj mls djus dh jhfr(

¼NCchl½ lfefr ds vf/kdkfj;ksa vkSj lsodksa ds fu;kstu dh fucU/ku vkSj 'krsZ vkSj

,sls vf/kdkfj;ksa rFkk lsodksa ds vuq'kklu] fu;a=.k] n.M] inP;qfr]

lsokeqfDRk rFkk gVk;s tkus ls lEc) fo"k;(

¼lÙkkbZl½ bl vf/kfu;e ds v/khu vihy lquus vkSj mldk fuLrkj.k djus ds fy,

çfØ;k(

¼vB~BkbZl½ nykyksa] vk<+fr;ksa ;k O;kikfj;ksa }kjk Ñ"kdksa dks nh tkus okyh vfxze

jkf'k;ksa dk] ;fn dksbZ gks] fofu;eu(

¼murhl½ vuqKfIr tkjh djus ls badkj djus] vuqKfIr jn~n djus rFkk vf/kjksi.k

vkns'k ds fo:) vihy dh çfØ;k ds fo"k; essa(

¼rhl½ ek/;LFke vkSj vihyksa dh Qhl(

¼bDrhl½-O;kikfj;ksa] vk<+fr;ksa] nykyksa vkSj rkSydksa }kjk ys[kk iqfLrdkvksa dk j[kk

tkuk] mudk çLrqr fd;k tkuk rFkk fujh{k.k(

¼cRrhl½ uewuk cukus] foØ;] Ø;] rqykbZ vkSj lkSnksa dks vfHkfyf[kr djus ds le;]

LFkku rFkk jhfr vkSj Hkqxrku djus dk <ax(

¼raSrhl½ e.Mh {ks= esa yk;s x;s fdlh fofufnZ"V Ñf"k mRikn dk laxzg djus ds

fy;s LFkku dh O;oLFkk(

¼pkSrhl½ okf"kZd ctV rS;kj djus vkSj vuqeksnu ds fy;s mls çLrqr djus dh

çfØ;k(

¼iSrhl½ lfefr;ksa ds ÑR; lEiknu dk fujh{k.k djus ls lEc) fo"k;(

¼NRrhl½ nykyksa dks] fufnZ"V Ñf"k mRiknu ds lEc/k esa] Øsrk vkSj foØsrk nksuksa dh

vksj ls lkSns esa dke djus dk fu"ks/k djuk(

¼lSrhl½ /kkjk 17 dh mi/kkjk ¼1½ ds v/khu lfefr;ksa ds lnL;ksa ds uke funsZ'ku ls

lEc) fo"k;(

¼vM+rhl½ /kkjk 37 ds v/khu dsUæhÑr lsok dk xBu(

¼mupkyhl½ /kkjk 34 ds v/khu vf/kHkkj ds lEcU/k esa çfØ;k( ,oa

¼pkyhl½ dksbZ vU; fo"k;] tks fofgr fd;k tk; ;k fofgr fd;k tk ldrk gksA

¼3½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e] ;Fkk'kD; 'kh?kz] jkT; fo/kku lHkk ds

le{k] tc l= eas gks] j[kk tk;sxk vkSj tc rd dksbZ ckn dh rkjh[k fu/kkZfjr u dh

tk;s] jkti= esa muds çdk'ku dh rkjh[k ls ,sls mikUrj.kksa ;k la'kks/kuks a ds v/khu

jgrs gq,] çHkkoh gksaxs] tks fo/kku lHkk djus ds fy;s lger gksa] rFkkfi] ,slk dksbZ

mikUrj.k ;k la'kks/ku muds v/khu igys dh xbZ fdlh okn dh fof/kekU;rk ij

çfrdwy çHkko ugha MkysxkA

dfBukb;ksa dk fuokj.k

94- ;fn bl vf/kfu;e ds mioU/kksa dks dk;kZfUor djus esa dksbZ dfBukbZ mRiUu gksrh gS

rks jkT; ljdkj] ,slh dfBukbZ ds fuokj.k gsrq] ,sls vkns'k tkjh dj ldsxh] tks og

Bhd le>s %

ijUrq ;g fd ,slk dksbZ vkns”k bl vf/kfu;e ds izkjEHk ls nks o’kZ dh vof/k

dh lekfIr ds i”pkr ugha fd;k tk;sxkA

fujlu ,oa O;kòfRr;k¡

95- ¼1½ mRrjk[k.M jkT; ds lEcU/k esa mRrj izns'k Ñf"k mRiknu e.Mh lfefr ¼vYidkfyd

O;oLFkk½ vf/kfu;e] 1972] ¼;Fkk mRrjk[k.M jkT; esa ;FkkizoR̀r½ rFkk mÙkjk[k.M

¼mRrj izns'k Ñf"k mRiknu e.Mh vf/kfu;e] 1964½ vuqdwyu ,oa mikUrj.k vkns'k]

2002 ,rn~}kjk fujflr fd;s tkrs gSaA

¼2½ ,sls fujlu ds gksrs gq, Hkh] bl vf/kfu;e ds v/khu jgrs gq, dksbZ ckr ;k dkjZokbZ]

bl vf/kfu;e ds lqlaxr mioU/kksa ds v/khu dh x;h dk;Zokgh le>h tk;sxhA

&&&&&****&&&&&

vuqlwph

¿/kkjk 3 nsf[k;sÀ

¼d½ df̀’k

¼1½ vukt %&

1- xsgwa 2- tkS 3- /kku 4- pkoy 5- Tokj 6- cktjk 7- eDdk 8- os>j

9- eMqok 10- tbZ 11- dkdqu ¼dkSaM+h½ 12- dksnksa 13- dqVdh 14- lkokW

¼2½ f}&nyh; mRikn %&

1- puk 2- eVj 3- vjgj 4- mjn 5- ewax 6- elwj 7- yksfc;k ¼cht½ 8- lks;kchu

9- [ksljh 10- lubZ ¼cht½ 11- <Sapk ¼cht½ 12- Xokj 13- eksB 14- xgr ¼dqyFkh½

15- jktek

¼3½ frygu &

1- lHkh çdkj dh ljlksa rFkk ykgh] ¼ftlesa jkbZ] nqok] rkjkehjk vkSj rksfj;k lfEefyr

gSa½ 2- lsgqok cht 3- vylh 4- v.Mh 5- ewaxQyh 6- fry cht 7- egqvk dh xqByh

8- xqYyw 9- fcukSyk 10- cjZ vFkok dqlqe ¼cht½ 11- ukfj;y

¼4½ js'ks &

1- twV 2- lubZ dk js”kk] 3- :bZ ¼vksVh gqbZ vkSj fcuk vksVh½ 4- iVlu 5- <Sapk

6- jkeokal 7- eslwVk

¼5½ Lokid &

1- rEckdw

¼6½ elkys &

1- /kfu;k 2 idh fepZ 3- esFkh ¼cht½ 4- lkasB 5- lkSQ 6 gYnh 7- [kVkbZ vkSj vepwj

8- thjk

¼7½ ?kkl rFkk pkjk

1- lHkh izdkj dh ?kkl rFkk pkjk ¼gjk rFkk lw[kk gqvk½ 2- Hkwlk

¼8½ fofo/k &

1- pkSykbZ ¼cht½ 2- iksLrk 3- jkenkuk 4- v[kjksV 5 cku 6 fuedkSyh 7- lsysjh dk

cht 8- vfEcz cht 9- egqvk dk Qwy ¼lw[kk½ 10- fpjkSath 11- cjlhe ¼cht½

12- Y;wluZ ¼cht½ 13- e[kkuk 14- xUuk 15 eSlqVk ¼cht½ 16- xqM ¼xqM+ykSVk] xqM+ckYVh]

xqM+jldV] xqM+cM~Mk½ 17- jkc ¼lykoV ,oa xykoV½ 18- fiij feUV

19- xUus dh [kksbZ ¼cSxkl½ 20- e”k:e

¼[k½ m|ku df̀’k %&

¼1½ lfCt;k¡ %&

1- vkyw 2- I;kt 3- yglqu 4- 'kdjdUn 5- vjch 6- vnjd ¼gjh½ 7- dpkyw

8- fepZ ¼gjh½ 9- VekVj 10- cUn xksHkh] Qwy xksHkh] uky vkSj [kkSy xksHkh 11- xktj

12- ewyh 13- cSxu 14- fVUMk 15- ykSdh 16- gjh eVj 17- 'kyte 18- ijoy

19- lse 20- lkx ¼lc çdkj ds½ 21- iku 22- pqdUnj 23- jrkyw 24- ftehdUn

25- lykn 26- lks;k 27- dVgy ¼dPpk½ 28- ddM+h 29- fpfpaMk 30- djsyk 31- rksjbZ

32- isBk 33- fHk.Mh 34- dn~nw 35- Xokj 36- beyh 37- cUMk 38- fla?kkM+k

39- yksfc;k ¼gjh½ 40- Qzklchu

¼2½ Qy %&

1- uhcw 2- ukjaxh 3- eqlEch 4- ekYVk 5- NksVk pdksrjk 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- phdw 21- vkMw 22- yksdkV 23- csy

24- vUukukl 25- vke 26- iqye ¼vkyw cq[kkjk½ 27- vUthj 28- dVgy ¼iDdk½ 29-

dej[k 30- djkSank 31- [ktwj 32- f[kjuh 33- [kwckuh 34- tkequ 35- uk'kikrh o

uk[k 36- 'kjhQk 37- 'kgrwr 38- pdksrjk 39- jlHkjh

¼x½ iq’ideZ

¼?k½ æk{kk&Ñf"k

1- vaxwj

¼³½ e/kqeD[kh ikyu

1- 'kgn 2- ekse

¼p½ dks'kdhV ikyu

1- js'ke

¼N½ eRL; lao/kZu

1- eNyh

¼t½ i'kqikyu mRikn &

1- dqDdqV 2- v.Mk 3- i'kq 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- xksLr 14- Åu 15- lqvj dk cky

¼>½ ou mRikn &

1 xksan] 2- ydM+h 3- rsaUnq dh iRrh] 4- yk[k 5- jhBk 6- dRFkk 7- yhlk A

--------*** --------

The Uttarakhand Agricultural Produce Marketing (Development and Regulation) Act, 2011

[Uttarakhand Act No. 09 of 2011]

Act

to provide for the effective regulation in marketing of agricultural produce, establishment and

development of proper and modern marketing system, promotion of agricultural processing and agricultural

export, superintendence and control of markets in the State of Uttarakhand and for the matters connected

there with or incidental thereto.

Be it enacted by the Legislative Assembly of the Uttarakhand in the Sixty-second Year of the

Republic of India, as follows-

CHAPTER-I

PRELIMINARY

Short Title,

Extent and

commencement

1. (1) This Act may be called the Uttarakhand Agricultural Produce Marketing (Development and Regulation) Act, 2011.

(2) It extends to the whole of Uttarakhand.

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

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

(i) "Agricultural Produce" means all produce and commodities, whether processed or unprocessed, of agriculture, horticulture, floriculture,

viticulture, apiculture, sericulture, pisciculture, animal husbandry, forest

produce, as are specified in the Schedule or declared by the State

Government, by notification, from time to time and includes admixture of

two or more of such products, processed in form and further includes Gur,

Rab, Shakkar, Khandsari and Jaggery;

(ii) "Agriculturist" or "Producer" means a person, who, by his own labour or by the labour of any member of his family or by the labour of hired labour or

otherwise, is engaged in the production and growth of agricultural produce,

but it does not include any market functionary like a trader, broker (dalal),

commission agent (arhatiya) or who is otherwise ordinarily engaged in the

business of storage of agricultural produce;

(iii) "Bill" means bill issued by the trader, commission agent or arhatiya, as may be prescribed;

(iv) "Board" means the Uttarakhand State Agricultural Marketing Board, established under section 47 of this Act;

(v) "Business" means purchase, sale, processing, storage, transportation or connected activities of agricultural produce;

(vi) "Buyer" (Purchaser) means a person, group of person, firm or company or co-operative society or Government agency, corporation, trader,

commission agent or arhatiya, who, himself or on behalf of any other

person or agent, buys or agrees to buy agricultural produce in the Market

Area, as notified under this Act;

(vii) "Bye-laws" means the Bye-laws made by Agriculture Produce Marketing

Committee, under the provisions of this Act;

(viii) "Central Warehousing Corporation" means the Central Warehousing Corporation, established or deemed to be established under the

Warehousing Corporation Act, 1962 (Act No. 58, 1962);

(ix) "Chief Executive Officer" means a person, appointed as such under sub- section (2) of section 36 of the Act, by Agriculture Produce Marketing

Committee.

(x) "Collector" means the Collector of the District, where the Principal Market Yard of the Market Area is located, and includes such other officer, as may

be authorized by him in that behalf;

(xi) "Commissioner" means, the Commissioner of such administrative division of the State, where the Principal Market Yard of the Market Area is

located;.

(xii) "Commission Agent, dalal or arhatiya" means a person, who, in the ordinary course of business, negotiates or arrange contracts for the purchase or sale

of the agricultural produce, on behalf of his principal, on payment of his

commission or remuneration, whether in cash or kind, but it does not

include the servant of such principal, whether engaged in negotiating or

arranging such contracts;

(xiii) "Committee" means the Agricultural Produce Marketing Committee, constituted under this Act;

(xiv) "Contract Farming" means farming by a person, who shall be called "Contract Farming Producer", on his land under a written agreement with

another person called "Contract Farming Sponsor" to the effect that his farm

produce shall be purchased as specified in the agreement;

Explanation- (a) "Contract Farming Producer" means an individual agriculturists,

or an association of agriculturists, by whatever name called, registered

under any law for the time being in force;

(b) "Contract Farming Sponsor" means a person, firm, company, group of

persons or a body, by whatever name called, registered under any law

for the time being in force;

(xv) "Contract Farming Agreement" means the written agreement, made for contract farming between Contract Farming Sponsor and contract farming

producer;

(xvi) "Co-operative Marketing Society" means a Co-operative Society of producers, registered under the Uttaranchal Co-operative Societies Act,

2003 (Uttaranchal Act No. 5 of 2003), which has, as its principal objects,

the promotion of sale or purchase of agricultural produce;

(xvii) "Nomination" means a person, appointed/nominated by the State Government in this behalf by general or special order;

(xviii) "Export" means dispatch of agricultural produce outside India;

(xix) "Exporter" means any such person or firm, who exports agricultural produce.

(xx) "First Arrival" means such notified agricultural produce, which reaches Market Area for sale, storage or transaction, upon which no market fee has

been paid, even if it has been brought to that Market Area from any other

Market Yard or Market Area or State or India;

(xxi) "Import" means bringing agricultural produce from outside India;

(xxii) "Importer" means such person or firm,who imports agricultural produce from outside India;

(xxiii) "Licence" means license granted under this Act;

(xxiv) "Licensee" means a person, association, firm, company, public sector undertaking or society, to whom a license has been granted under this Act;

(xxv) "Local Body" means a Nagar Nigam, Nagar Palika Parishad, Cantonment Board, Nagar Panchayat, Zila Panchayat and Gram Panchayat, constituted

or established under any enactment in force in Uttarakhand;

(xxvi) "Managing Director" means an officer, appointed by the State Government as Managing Director and includes any other officer authorized by the

Board or Managing Director to perform all or any of his functions under

this Act;

(xxvii) "Marketing" means all activities involved in the flow of agricultural produce from the production point till they reach the consumer viz.

grading, processing, storage, transport, channels of distribution and all other

functions involved in the process;

(xxviii) "Market Area" means any area notified as such under section 10 or modified under section 11 of this Act;

(xxix) "Market Charges " includes charges on account or in respect of commission, brokerage, weighing, measuring, hammali (loading, unloading and carrying)

cleaning, drying, sieving, stitching, stacking, hiring, filling up of gunny

bags, stamping, bagging, storing, warehousing, grading, surveying,

transporting and processing and also include any charge, by whatever name

called, which is realized 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;

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;

(xxx) "Market Functionary" means a trader, a commission agent, processor, a stockist and such other person, as may be declared under this Act or the

rules or bye-laws made there under to be a Market Functionary;

(xxxi) "Member" means a member of the Marketing Committee;

(xxxii) "Other Backward Classes" means the scheduled citizens, mentioned in the schedule '1' of the Uttar Pradesh Lok Seva (Reservation for Scheduled,

Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (as

applicable to the State of Uttarakhand); (xxxiii) "Palledar" means a labourer, engaged for dara-making, loading,

unloading, filling, emptying or carrying any agricultural produce;

(xxxiv) "Prescribed " means prescribed by the rules made under this Act;

(xxxv) "Principal Market Yard" means a portion of a market area, declared as such,

under section 10 of this Act;

(xxxvi) "Private Market Yard" means such place other than the market yard/sub market yard in the market area, where infrastructure has been developed

and managed by a person, who holds a license for this purpose under this

Act for marketing of a notified agricultural produce;

(xxxvii) "Processing " means any one or more of a series of treatments relating to powdering, crushing, decorticating, husking, parboiling, polishing, ginning,

pressing, curing or any other manual, mechanical, chemical or physical

treatment to which raw agricultural produce or its product is subjected to;

(xxxviii) "Processor" means a person, who undertakes processing of any notified agricultural produce on his own accord or on payment of a charge;

(xxxix) "Purchase" includes barter or receipt of goods, by way of pledge or as security for the amount advanced;

(xl) "Registration " means registration done under this Act;

(xli) "Regulation" means regulation made by the Board, in accordance with the provisions of this Act;

(xlii) "Retail sale", in relation to any specified agricultural produce, means a sale of that produce, not exceeding such quantity, as a market Committee may

specify in its bye-laws to be the limit of retail sale;

(xliii) "Rules" means rules made under this Act by the State Government;

(xliv) "Sale" means and includes barter or deposit of goods, by way of pledge or as security, for the amount received as advance;

(xlv) "Scheduled Caste" and "Scheduled Tribes" shall carry the same meaning as assigned to them under clause (24) and (25) respectively of Article 366 of

the Constitution of India;

(xlvi) "Second Arrival" means such agricultural produce, which has been brought to any Market Area after the first transaction or sale from any other Market

Area;

(xlvii) "Seller" means a person or an agent, who sells or agrees to sell any agricultural produce;

(xlviii) "Specified Agricultural Produce" means agricultural produce specified in

the notification under section 4 or as modified under section 12 of this Act;

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

(l) "State Warehousing Corporation" means the State Warehousing Corporation of Uttarakhand;

(li) "Sub market Yard" means a portion of a Market Area, declared as such

under section 11 of this Act;

(lii) "Trader" means a person, who, in the ordinary course of business, is engaged in buying or selling agricultural produce and includes a person,

engaged in processing of agricultural produce but agriculturist is not

included therein;

(liii) "Transportation" means taking agriculture produce by pushcart, bullock cart, tractor, truck or other vehicle in course of business for marketing from

one place to another;

(liv) "Transporter" means a person, who transports agricultural produce;

(lv) "Value Addition" means processing, grading, packing, or other activities due to which value is added to the agricultural produce;

(lvi) "Village" shall have the same meaning as assigned in the Uttar Pradesh Zamindari Abolition and Land reforms Act, 1951 (Uttar Pradesh Act No. 01

of 1951) (as applicable in the State of Uttarakhand);

(lvii) "Weighing or Measuring Instrument" means a weighing instrument or measuring instrument, as defined in the Uttar Pradesh Weights and

Measures, (Enforcement) Act, 1959 (Uttar Pradesh Act No. 05 of 1959) (as

applicable to the State of Uttarakhand);

(lviii) "Weighman" 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;

(lix) "Weights or Measures" means commercial weights or measures or a standard weight or measure, as defined in the Uttar Pradesh Weights and

Measures (Enforcement) Act, 1959 (as applicable to the Stae of

Uttarakhand);

(lx) "Whole-sale 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;

(lxi) "Zila Panchayat" means the Zila Panchayat of the District, in whose jurisdiction the Principal Market Yard is located.

Power to

amend

Schedule

3. The State Government may, by notification in the official gazette, add to,

amend or omit any of the items of agricultural produce specified in the

Schedule annexed herewith, and thereupon the Schedule shall stand amended

accordingly.

CHAPTER-II

ESTABLISHMENT OF MARKET

Declaration of

intention to

regulate and to

control sale

and purchase

of agricultural

produces in

any area

Where the State Government is of opinion that it is necessary or expedient in

public interest to regulate the sale and purchase of agricultural produces in

any area and for that purpose to declare that area as a market area, it may, by

notification in official gazette and in such other manner, which may be

prescribed, declare such area as a Market Area under this Act, with effect

from such date, as may be notified.

Declaration of

market area and

development

and regulation

of marketing of

specified

agricultural

produce therein

5. After the expiry of the period specified in the notification issued under section

4 and after considering such objections and suggestions as may be received

before such expiry and making such inquiry, if any, as may be necessary, the

State Government may, by notification, declare the area specified in the

notification issued under section 4 or any portion thereof to be market area for

the purpose of this Act and that marketing of all or any of the kinds of

agricultural produce specified in the notification issued under Section 4 shall

be developed and regulated under this Act in such market area.

Market Yards,

Sub-Market

Yards,

Farmers/

Consumer /

Farmers market

and Private

Market

6. (1) In every market area, there may be :-

(a) market yard managed by the Market Committee,

(b) one or more than one sub market yards managed by the Market Committee,

(d) one or more than one farmers/consumer markets managed by a person other than a Market Committee,

(2) The State Government shall, as soon as may be, after the issue of notification

under Section 4, by notification, declare any specified place including any

structure, enclosure, open place, or locality in the market area to be a market

yard or sub-market yard, as the case may be.

Notification of

intention to

alter limits of

or to

amalgamate or

to split up

market areas to

de-establish a

market

7. Every notification issued under section 11 shall define the limits of the area

which is intended to be included in or excluded from a market area, or of the

market area intended to be amalgamated into one, or of the area of each of the

markets intended to be constituted after splitting up an existing market area or

of the area of the market intended to be de-established, as the case may be,

and shall also specify the period which shall not be less than six weeks within

which objections, if any, shall be received by the State Government.

Procedure

subsequent to

notification

under section 6

(1) Any inhabitant of the market area or of the areas affected by the notification

issued under section 10 may, if he objects to anything contained therein,

submit his objections in writing to the State Government within the period

specified for this purpose in the said notification.

(2) When the period specified in the said notification has expired and the State

Government has considered and passed orders on such objections as may

have been submitted to it within the said period, the State Government may,

by notification-

(a) include the area or any part thereof in the market area or exclude it therefrom;

(b) constitute a new Market Committee for the market area amalgamated; or

(d) de-establish the market; and

(e) Publish modified list of agricultural produce to be regulated in the market.

Effect of

alteration of

limits

9. Where a notification under section 11 has been issued excluding any area

from the market area and including any such area in any other market area,

the State Government shall after consulting the Market Committee involved

frame a scheme to determine what portion of the assets and other properties

vested in one Market Committee shall vest in the other Market Committee

and in what manner the liabilities of the Market Committees shall be

apportioned between the two Market Committees and such scheme shall

come into force on the date of publication in the Gazette.

Power of State

Government to

issue

10.

(1) Where a notification under section 12 has been issued the State Government

may pass such consequential orders as it may deem fit in respect of-

consequential

order with

respect to

constitution

etc. of market

committees on

alteration of

limits,

amalgamation

or splitting up

(a) Where a notification is issued under sub-section (2) of Section 12 excluding

area from any market area and such excluded area is not declared to be

separate market area or a notification is issued under sub-section (2),

including any area within the market area, the Market Committee constituted

for such market area before the date of such exclusion or inclusion shall,

notwithstanding anything contained in this Act, continue to be the Market

Committee for the said market area until the reconstitution of such Market

Committee under this Act;

(b) In the event of amalgamation of dissolved Market Committee, the committee-

in-charge shall consist of the following members, namely :-

(i) a Chairman to be nominated by the State Government;

(ii) ten representatives of Agriculturists to be nominated by the State Government;

(iii) one representative of Traders to be nominated by the State Government;

(iv) one representative of the Co-operative Marketing Society functioning in the market area to be nominated by the State Government;

(v) an Officer of Agriculture/Cooperation Department working in the district to be nominated on the recommendation of the Collector;

(vi) one member of the Weighmen and palledars operating in the market area holding licence from the Market Committee to be nominated by

the registered union of Palledar and Weighmen;

(vii) one representative Chairman of the Local authority of the headquarter of the committee (Chairman of Nagarpalika/ Mahanagarpalika,

Panchayat Samiti or Zila Parishad as the case may be);

consisting of a Chairman, Ten representative of Agriculturists and a

representative of Traders shall be constituted :

Provided that :-

(i) Chairman of the dissolved Market Committee shall be nominated Chairman of the newly established Market Committee of which he is a

voter and for the other Market Committee, The State Government shall

nominated a Chairman who possesses the qualifications prescribed in sub-

section (3) of section 17;

(ii) representative of agriculturists of dissolved Market Committee shall also be nominated as member of newly established Market Committee of

which he is permanent resident and remaining representatives of the

agriculturists shall be nominated by the State Government who possesses

the qualifications prescribed in sub-section (3) of section 17; (iii) representative of traders of the dissolved Market Committee shall be

nominated as a member of the newly established Market Committee of

which he is a permanent resident and for the other Market Committee,

the State Government shall nominate such licensee trader as

representative of traders who possesses the qualifications prescribed in

proviso of sub-section (1) of section 17;

(iv) one representative of the Co-operative marketing society functioning in

the market area to be nominated by the State Government (who shall be

elected by the managing committee of such society);

(v) an officer of the Agriculture Department working in the district to be

nominated on the recommendation of the Collector;

(vi) one member of the Weighmen and palledars operating to be nominated

by the registered union of palledar and Weighmen;

(vii) one representative of the Local authority of the places where the Market

Committee is located (Chairman of Nagarpalika/ Mahanagarpalika,

Panchayat Samiti or Zilla Parishad as the case may be);

(viii) the committee-in-charge constituted under sub-section (1) shall subject

to the control of the Director, exercise all the powers and perform all

the duties of the Market Committee under this Act.

(2) The provisions of section 16 shall apply to the constitution of a Market

Committee under sub-section (1) as they apply to the constitution of a Market

Committee for a market established for the first time.

Declaration of

Principal

Market Yards,

Sub-market

Yards and

Private Market

Yards

11. The State Government, where it considers necessary and expedient so to do in

public interest, may, by notification in official gazette,-

(i) include any area in or exclude any area from the area of the Principal Market

Yard or Sub market Yard or Private Market Yard or abolish the existing

Principal Market Yard or Sub market Yard or Private Market Yard and

declare a new Principal Market Yard or Sub market Yard, or Private Market

Yard;

(ii) declare that the whole-sale transactions of all or any of the specified

agricultural produces in respect of the Market Area shall be carried on only at

a specified place or places within its Principal Market Yard or Sub market

Yard or Private Market Yard.

Alteration of

Market Area

and

modification

of schedule of

Agricultural

produces

12. (1) The State Government, where it considered necessary and expedient in the

public interest so to do, may, by notification in the official gazette, and in

such other manner as may be prescribed and with affect 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 3;

(b) include any area in, or exclude any area from, the Market Area, specified in the notification under section 4;

(d) amalgamate two or more Market Areas, specified in the notification under section 4, into one Market Area;

(e) declare that Market Area, specified in the notification under section 4, shall cease to be such area.

(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), (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 10;

(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 other matter or thing arising in relation to any

part of the Market Area of a dissolved Market Committee shall be

vested in and shall stand transferred to the new Market Committee

having jurisdiction over that part.

(3) Where a Market Area ceases to be such area under clause (e) of sub-section

(1), the following consequences shall, with affect 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, Sub-market Yards and Private 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

13. (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, weighman or processing of the specified agricultural produce, except

under and in accordance with the condition of a license granted by the

Committee concerned, notwithstanding anything to the contrary contained in

any other law, custom, usage or agreement :

Provided that the provisions of this sub section shall not apply to a

producer in respect of agricultural produce, reared, 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 Sub market Yard or Private

Market Yard, carry on business or work as a trader, broker, commission

agent, ware-houseman, 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 license obtained there for from the

Committee concerned.

(3) The provisions of the sub-section (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.

No Trade

Charges

permissible

except as

prescribed by

rules and bye-

laws

14. (1) As from the date to be notified by the State Government in the official gazette,

no person shall, in a Principal Market Yard or Sub market Yard or Private

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, which are not so prescribed.

(2) All trade charges before the sale transaction shall be borne by seller and those

incurred thereafter shall be payable by the purchaser.

Application of

certain

provisions

relating to

Markets Yards,

Sub markets

15. The State Government, where it considers necessary or expedient in the

public interest so to do, may, by notification in the official gazette, and in

such other manner as may be prescribed, declare that the provisions of sub

section (2) of section 7 and the provisions of section 8 shall also apply to the

whole or any part of Market Area outside the Principal Market Yard, Sub

Yards and

Private Markets

Yards, to the

remaining parts

of Market Area

market Yard and Private Market Yard, 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 the Act

relating to a Principal Market Yards or Sub market Yards or Private Market

Yards shall also, with effect from the same date, mutatis mutandis apply to

the area so specified.

CHAPTER-III

CONSTITUTION OF MARKET COMMITTEE Establishment

of Market

Committee

and its

Incorporation

16. (1) For every Market Area there shall be a Committee to be called the Market

Committee which shall have jurisdiction over entire Market Area.

(2) Every Market Committee shall be a body corporate by such name, as the State

Government may, by notification, specify having perpetual succession and a

common seal and shall sue and be said in its corporate name and shall, subject

to such restriction as are imposed by or under this Act, be competent to

contract and acquire, lease, sell or otherwise transfer any property and to do

all other things necessary for the purpose for which it is established.

(3) Notwithstanding any thing for the time being in force, every market

committee shall be deemed to be a local authority for the purposes of The

Land Acquisition Act, 1894,(Act No. 1 of 1894) and any other law for the

time being in force;

Provided that the Committee shall not transfer any immovable

property except in accordance with a resolution duly passed in any of its

meetings by a majority of not less than three- fourth of the total number of its

members and with the previous approval in writing of the Board.

Constitution

of the

Committee

17. (1) The Committee, referred to in Section 16 shall consist of the following

members to be nominated by the State Government in the manner as may be

prescribed:-

(a) one representative of urban local bodies, exercising jurisdiction over the

Principal Market yard or Sub-Market Yard, or part of either and the

market area or any of its part;

(b) one representative out of Zila Panchayat and one representative of

Kshettra Panchayats exercising jurisdiction over the Principal Market

Yard or Sub-Market Yard, or part of either and the market area or any

of its part;

license for transacting business in the Market Area;

(d) one representative of commission agents carrying on business in the

Market Area and holding license therefore under this Act;

(e) one representative of traders carrying on business in the Market Area

and holding license therefore under this Act;

{(f) Twelve representatives of producers of Mandi Area in the specified

Mandis of class “A” and eleven representatives of producers of Mandi

area from other Mandis;} 1

(g) one person of the Market Area who shall represent the interest of

consumers;

(h) two Government officials of whom one shall be a representative of the

Trade Tax Department and the other of the Food and Civil Supplies

Department;

(i) Secretary of the Market Committee who shall be the member secretary.

(2) Out of the persons nominated under clause (f) of sub- section (1):

(a) two members shall be residents of any of the Gram Panchayat exercising

jurisdiction over any part of the Market Area;

(b) five members shall be producer seller in the Market Area who have

obtained sale Vouchers in Form No. VI of last three years from the

Committee, out of which one member shall be belonging to the

Scheduled Castes or the Scheduled Tribes and the other from Other

Backward Classes of citizen;

(3) Every committee shall have a Chairman nominated by the State Government

from amongst the members referred to in clause (f) of sub-section (1) and a

Vice-Chairman nominated by the State Government from amongst the

members of the committee.

(4) (a) the term of the committee constituted under sub-section (1) shall be two

years from the date of publication of the constitution of the committee

under sub-section (6) if not terminated earlier by the State Government;

2 [(a 1) The Chairman, Vice Chairman and the members shall function on their

respective posts during the pleasure of the Governor.

(a 2) The vacancies of the Chairman, Vice chairman and the members shall be

filled according to the provisions of sub section (1), (3) of section 17 or

sub section (2) of section 18 as the case may be.]

(b) the term of the office of the Chairman, the Vice-Chairman and the

members shall be co-terminus with the committee;

licensee of committee or otherwise ceases to work in the committee as

trader or commission agent as the case may be.

(5) The name of every member nominated under sub-section (1) shall be

registered with the Managing Director within 21 days of the nomination.

(6) The constitution of the committee constituted under sub-section (1) shall be

notified in the Gazette by the Managing Director with the prior approval of

the State Government.

(7) The State Government, where it considers necessary or expedient so to do in

public interest, may, by Notification, extend the term of the committee for a

period not exceeding more than six months at a time but the total period of

such extension shall not exceed one year.

------------------------------------------------------------------ 1- Substitution of section 2 of the Uttrakhand Act no 30 of 2016.

2- Inserted by section 2 of the Uttrakhand Act no 14 of 2018.

(8) No proceeding or Act done by or on behalf of the committee shall be

questioned on the ground that there was want of any qualifications or defect in

the nomination of any person as Chairman, Vice-Chairman or member of the

committee or on the ground of vacancy or defect in the constitution of the

committee.

Resignation of

members and

nomination in

certain

circumstances

18. (1) A member of the committee may resign from his office by writing under his

hand addressed to the Chairman. The resignation shall take effect from the

date on which it is accepted by the Chairman with the prior approval of the

Managing Director.

(2) The State Government may, by notification, nominate persons from the respective

category of members to fill the vacancies of the members who have resigned and

the persons so nominated shall hold office for remainder of the term of the

committee.

[***] 19. [***]

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

1- Repeal by section 3 of Utrakhand Act no 14 of 2018

Suspension of

the Committee

20. Where the Managing Director, is satisfied that :-

(a) any committee has willfully 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 or any other enactment;

(b) continuance or the functioning of the committee is prejudicial to the maintenance of public order or to the maintenance of supplies and

services of commodities essential to the community in the market area

or its part or in the other market areas; and

(c) it is necessary so to do, he may, after obtaining explanation from the committee, by order in writing suspend the functioning of the committee for a

period up to six months.

Consequences

of suspension

21. (1) Where a committee is suspended under Section 20, the Chairman, the Vice-Chairman

and the members thereof shall be deemed to have vacated their

respective office for the period of suspension and the powers, duties and

functions of the Committee shall be exercised, discharged and performed by

the District Magistrate, who may exercise, discharge or perform such powers,

duties and functions either himself or through an officer, authorized by him

who shall not be below the rank of the Deputy Collector.

(2) Where the circumstances so warrant the Managing Director may send its

report for dissolution of the Committee to the State Government within three

months from the date of its suspension.

(3) The Managing Director shall, forthwith report about suspension under Section

20 to the State Government and if no adverse direction or order is received by

the Director from the State Government within 15 days, the suspension shall

continue for the period directed in the first order otherwise he shall act

according to the directions of the State Government in the matter.

Dissolution of

committee

22. If, at any time the State Government is satisfied on the report of the Managing

Director that any committee has made a willful default in the performance of

any duty imposed upon it by or under this Act, or any other enactment or has

exceeded or abused its powers, it may, after taking into consideration the

explanation of the committee, by order, stating the reasons therefore, dissolve

the committee by publication in the Official Gazette.

Explanation-1- 'Willful default' means a failure to perform duties of the

committee, lack of willingness or its disinclination to perform that duty

and such failure should not be the result of any accident or inadvertent

error.

Explanation 2- The purpose of stating reasons is to ensure that the reasons, which

impelled the action, are genuine and relevant to the content and scope of

the power vested in the State Government.

Consequences

of dissolution

23. On the dissolution of the committee -

(1) All the members, including the Chairman and the Vice Chairman of the

committee shall be deemed to have vacated their offices from the date of

dissolution.

(2) The Collector shall become the Administrator of the committee and shall either

himself or through an officer not below the rank of Deputy Collector exercise,

discharge and perform the powers, duties and functions of the committee till a

new committee is constituted under Section 17.

Constitution of

First

Committee or

a new

Committee

24.

(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 12, including the Chairman and the Vice-

Chairman from amongst the persons, who in the opinion of the State

Government are suitable to represent the different interests referred to under

in sub-section (1) of Section 17.

(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 17.

(3) The term of the office of the members of the First Committee, including its

Chairman and the Vice-Chairman, shall be for such period as may be fixed by

the State Government in this behalf, but it shall not exceed the term of the

First Committee.

Filling up of

Casual

vacancies

25.

Where a vacancy occurs by reason of death, resignation or removal of a

member, or 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, by the State

Government and the person so nominated or appointed, shall be a member for

the remaining period of the term of the member in whose 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 State Government.

Functions and

Duties of

Committee

26. (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 notified agricultural produces therein, as may be specified in any

directions given by the Board to the Committee from time to time or

considered necessary by the Committee and do such other acts, as may be

necessary for regulating sale and purchase and auction of notified agricultural

produces in that market area, and for that purpose may 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 under sub

section (1), the Committee shall-

(i) ensure fair dealings between the producers and persons engaged in the

sale and purchase of notified agriculture produces;

(ii) ensure prompt payment to sellers in respect of notified agricultural

produces sold by them in the Principal Market Yard or Sub market

Yards;

(iii) grade and standardize notified agricultural produces;

(iv) check and verify Weights, Measures, Weighing and Measuring

Instruments used in the Market Area and report infringement of the

provisions of the Uttar Pradesh Weights and Measures (Enforcement)

Act, 1959 (Uttar Pradesh Act No. 5 of 1959) (as applicable to the State

of Uttarakhand) 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

notified agricultural produce and, in particular, keep itself informed of

the prevailing prices of such agricultural produce at places, where it can

be profitably exported or 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 notified agricultural produces;

(vii) provide suitable amenities in the Principal Market Yard and Sub market

Yards to the producers and persons engaged in the transactions of sale

or purchase therein, and in particular, to construct, repair and maintain

roads, pathways, market lanes and bye-lanes, shops, shelters, parking

places, accommodation for storage, and such other amenities and

facilities, as may be prescribed in this behalf;

(viii) provide suitable facilities for the proper developments of "Hats" and

"Painths" and collection centre in the Market Area and the persons

engaged in the transactions of sale and purchase therein;

(ix) to promote and encourage Electronic trading, Committee may establish

regulatory system, create infrastructure and undertake other activities

and steps needed thereto;

(x) make arrangements for construction of Link- Roads, Pathways, Jeepable

Roads, Rope-ways, Mule-Path, Pulia and Water Tanks and construction

of Hand Pumps for drinking water in Market area, and repair and

maintenance thereof;

(xi) promote and undertake agricultural processing, including activity for

value addition in agricultural produce;

(xii) provide for the settlement of all disputes as Arbitrator between the

licensees, and the licensee and other persons, engaged in sale or

purchase in Principal Market Yard or Sub market Yard, arising out of

any kind of transaction;

(xiii) prepare the accounts in proper way, as prescribed and get them audited;

(xiv) 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;

(xv) 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 (Act No. 01 of 1894);

(xvi) prosecute or defend any suit, action or proceedings in

connection with its affairs, or for contravention of any of the

provisions of this Act;

(xvii) provide for safe custody and maintenance of its seal, account books

and all other records;

(xviii) control and regulate admission to and use of the Principal Market Yard

and Sub market Yards;

(xix) perform such other functions and duties, as may be prescribed by the

Board or Managing Director;

(xx) take all possible steps to prevent adulteration of the notified

agricultural produce;

(xxi) take measures for the prevention of purchases and sales below the

minimum support prices, as fixed by the State Government from time

to time;

(xxii) regulate the entry of persons and vehicles, traffic into the Principal

Market Yard and Sub market Yards, vested in the Market Committee,

(xxiii) prosecute persons for violating the provisions of this Act, the rules and

the bye-laws and compounding of such offences,

(xxiv) recover the charges in respect of Weighmen and Hammals/Palladars

and distribute the same to Weighmen and Hammals/Palledars, if not

paid by the purchaser or seller, as the case may be,

(xxv) with a view to maintain stability in the market :-

(a) provide on rent storage facilities for stocking of agricultural

produce to Agriculturist;

(b) provide packaging facilities for agricultural products on

packaging charges.

(xxvi) maintain the Manuals, as prescribed under clause (b) of sub-section (1)

of section 4 of the Right to Information Act, 2005 (Central Act No.

22, of 2005), and keep them in the office for public inspection and the

Manuals shall be updated by the 30 th

September every year; and

(xxvii) publish and circulate, form time to time, the rates of agricultural

produces, brought into the market area for sale, as prescribed.

Powers of the

Committee

27.

A Committee shall, for the purposes of this Act, have the following power;

namely-

(a) to issue or renew licenses under this Act, on such terms and conditions and

subject to such restrictions, as may be prescribed, or, after recording reasons

therefore, refuse to issue or renew any such license;

(b) to suspend or cancel licenses, issued or renewed under this Act :

Provided that before canceling a license, the Committee shall afford a

reasonable opportunity of hearing to him to show cause against the action

proposed;

and

(ii) to collect Market fees, which shall be payable on transaction of sale of

specified agricultural produces in the Market area at such rates, being not

less than one percent and not more than two and half percent of the price

of the Agricultural produce so sold, as the State Government may specify

by notification, and to levy and collect such Development cess at such

rates being not less than ½ percent and not more than 2½ percent of the

price of such deal. Such fee or development cess shall be realized in the

following manner-

(A) if the produce is sold through a commission agent, the commission

agent may realize the Market fee and Development cess from the

purchaser and shall be liable to pay the same to the Committee;

(B) 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;

trader selling the produce may realize Market fee and Development

cess from the purchaser and shall be liable to pay it to the

Committee :

Provided that if the purchaser is only license holder, then he

shall be liable to pay Market fees and Development cess;

(D) 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 the seller of the produce shall not be

exempted from payment of Development cess on the ground that he

has not recovered the same from the purchaser; [(iii) any such agricultural produce, which arrives in any Market area of the

State for sale, storage, processing, manufacturing, transaction or other

commercial purposes from any other State or out of Country for the first

time it shall be registered as “Primary Arrival” and on such produce,

Market fee and Development cess shall be payable;] 1

[(iv) any agricultural produce, which is brought to any Market area within the

State after the transaction of sale from any other Market area of the State

after paying Market fee and Development cess for the purpose of for sale,

storage, processing, manufacturing transaction or other commercial

purpose’s, it shall be called as “ Secondary Arrival” and on such produce

no Market fees and Development cess shall be liveable;] 2

[(v) any agricultural produce, which is brought to any Market area from out

side Uttarakhand State for sale, storage, transaction or commercial

purpose after paying Market fee and/ or Development cess than Market

fees and Development cess shall be liveable on such produce :

Provided that brought to Market area from outside Uttarakhand

State for processing or manufacturing purpose after paying Market fee

and/ or Development cess from concerning State than it shall be called as

“Other Secondary Arrival” and no Market fee shall be liveable however

due Development cess shall be liveable;] 3

(d) to realize 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;

(e) to operate and utilize the Market Committee Fund for all or any of the

purposes of this Act;

(f) to raise, from the State Government or the Board or, subject to previous

sanction by the Managing Director, from any other Committee or a

recognized financial institution, moneys required for discharging of its

functions under this Act;

(g) to advance loans to the Board on such terms and conditions, as may be

mutually agreed upon between the Board and the Committee;

(h) to advance loans to any other Committee, subject to previous sanctions of the

Managing Director, on such terms and conditions, as the Board may

determine;

(i) to exercise such other powers, as may be prescribed by the State Government

from time to time;

(j) if any person makes encroachments of any kind on market yard or sub market yard, then the secretary of the

market committee or the Managing Director shall be competent to remove that encroachment by using

force and the expenses incurred in removing that encroachment shall be recoverable from the encroacher as

arrears of land revenue.

1. Substituted by the section 2 (1) of Uttarakhand Act No. 4 of 2013. 2. Substituted by the section 2 (2) ibid. 3. Added by section 2 (3) ibid.

Explanation:-- For the purpose of clause (c), 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 licensed 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.

Appeal 28.

(1) Subject to the rules made under this Act in this behalf, any person aggrieved

by an order passed by a Committee under section 27 may, within thirty days

from such order, prefer an appeal to the Managing Director in such manner, as

may be prescribed, and the Managing Director shall decide it after giving an

opportunity of hearing both to the appellant and to the Committee.

(2) The Managing Director may admit the appeal after the expiry of the said

period of thirty days, if he is satisfied that the appellant was prevented from

presenting the appeal within the prescribed period due to reasonable grounds.

(3) The Managing Director shall hear the appeal after following such procedure,

as may be prescribed and may confirm, modify or set aside the order appealed

against.

(4) The Managing Director, on application of the appellant in this behalf may stay

the operation of the order against which appeal has been filed and stay the

recovery of Market fees or the fine, imposed after obtaining adequate security

from the appellant.

(5) The order of the Managing Director passed in appeal shall be final and shall

not be called in question in any court.

Annual returns

and Imposition

of fees

29. (1) Every whole seller, commission agent and any licensee shall submit, before

31 st March of every Financial Year, to the Mandi Samiti, the return of sale and

purchase done in the preceding Financial year by it or through it, of the

modified agricultural produce in such form and in such manner, as specified

in the bye-laws.

(2) If in the opinion of the Committee, the information furnished under sub

section (1) is not correct or the amount deposited is less than the payable

Market fees, then the Committee can, after giving the reasonable opportunity

of hearing to such wholesaler or commission agent, impose Market fees in

such manner as may be prescribed.

Contracts on

behalf of the

Committee

30. (1) Every contract by or on behalf of any Committee shall be executed in the

manner prescribed.

(2) Any contract, executed by or on behalf of a Committee in violation of the

provisions of sub section (1), shall not be binding on such Committee.

(3) Every order of a Committee shall be certified by the signature of the Chairman

or in his absence or disability by the Vice-Chairman or by the Secretary of the

Committee in case he has been so authorized and shall be authenticated by the

official seal of the Committee.

Market

Committee

Fund and its

Utilization

31. (1) There shall be established for each Committee, a fund, which shall be called

"Market Committee Fund" to which shall be credited all moneys, received by

it including all loans, raised by it, advances and grants made to it.

(2) All expenditure incurred by the Committee in carrying out the purposes 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 clause (e) of

section 27, the Committee may utilize its funds for payment of all or any of

the following-

(a) expenses, incurred in auditing the accounts of the Committee;

(b) salaries and allowances including allowances for leave, gratuities, compassionate allowance, medical aid and contribution towards

provident fund of the officers and employees, appointed by the market

committee;

(d) the principal amount of or interest on loans and advances referred to in clause (xiv) of sub- section (2) of section 26;

(e) the rent of and taxes on any land and building in possession of the Committee;

(f) traveling allowance of the members of the Committee;

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

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

(i) expenses in providing facilities and comforts such as shelter, shed, parking accommodation and water and other amenities 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;

(j) loans and advances to the employees of the Committee;

(k) expenses for providing facilities like grading, standardization, quality certification services to the agriculturists in the Market Area;

(l) expenses on research of agricultural produce processing and marketing; and

(m) such other expenses, as may be prescribed by the Board or the State Government;

Provided that the Marketing Committee shall spent compulsorily

2 % of the annual income of Market fee according to the provisions of

clause (l) of above sub-section (3).

(4) Every market committee shall, out of its net income (Mandi fee + License fee)

of the financial year, pay to the Board as contribution, as the State

Government may, by notification, declare from time to time.

(5) Every Market Committee shall have to pay every month the whole amount of

the Development Fund, which it has collected, to the Board, which shall be

deposited in the "Kendriya Mandi Fund", as prescribed under section 62.

Priorities of

Liabilities of

the Committee

32. The revenues of a Committee, shall, after meeting its operating, maintenance

and management expenses, be applied as far as these are available, in the

following order; namely - (a) the repayment of principal amount of, and interest thereon loans, taken

without guarantee from the State Government;

(b) the repayment of principal amount of, and interest thereon, sums paid by the State Government under guarantees if any, to that Government;

(d) the repayment of principal amount, and interest thereon of the loans, which are not guaranteed by the State Government;

(e) the balance remaining shall 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 may think fit or the

Managing Director may direct.

Recovery of

sums due to

Committee as

arrears of Land

Revenue and

power to write

off Irrecove-

rable dues

33. (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 be irrecoverable;

Provided that the amount exceeding Rs. Five thousand shall not be

written off without the prior approval of the Managing Director.

Surcharge 34. (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 which can be

recovered in the manner prescribed under sub-section (2).

CHAPTER-IV

OFFICER AND SERVANT OF THE COMMITTEE

Powers and

Duties of the

Chairman and

the Vice-

Chairman

35. (1) The Chairman, and in his absence the Vice-Chairman, shall, subject to the

provisions of this Act and the rules and the bye-laws made thereunder and the

resolutions, if any, of the Committee, exercise superintendence and control

over the Officers and servants of the Committee and shall exercise such other

powers and perform such other duties as may be prescribed or delegated to

him by the Committee, by the resolution passed by it, in this behalf.

(2) The Chairman, and in his absence the Vice-Chairman shall preside over the

meetings of the Committee. In the absence of both, any other member chosen

by the members present in a meeting shall preside at that meeting.

Appointments

of the officers

and the servants

of the Market

Committee and

the conditions

of their service

36. (1) The Managing Director shall appoint as prescribed, such other officers and

servants as may be necessary and proper for the functioning of the Market

Committees :

Provided that no post shall be created save with the prior sanction of the

State Government.

(2) Every Committee shall have one Secretary and such other officers, as may be

considered necessary by the Managing Director for the efficient discharge of

the functions of the Committee who shall be appointed by the Board on such

terms and conditions, as may be provided for in the regulations made by it.

Constitution

of Centralized

Service and

transfer of

employees

37. Notwithstanding anything contained in any other provision of this Act, the

Board 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

36.

Functions,

Powers and

Duties of the

Secretary

38. (1) The Secretary of the 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 in the

bye-laws or as the Managing Director, may, by order in writing direct :

Provided that when more than one Secretary are posted in a

Committee, the Managing 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.

(2) Without prejudice to the generality of the forgoing 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-

(i) all Officers and servants of the Committee so as to ensure proper

and efficient discharge of the duties, assigned to them by or under

this Act, and

(ii) all 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;

Director or the Chairman of the Committee;

(d) ensure proper maintenance of-

(i) accounts of all moneys received and of all moneys spent 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;

(iii) record of the disputes, settled by him in such form, as may be prescribed; and,

(iv) all licenses under this Act shall be issued under his signatures;

(e) convene the meetings of the Market Committee, if necessary, and

maintain minutes of the proceedings thereof,

(f) attend all meetings of the Market Committee and take part in the discussions, but shall not move any resolution or vote at any such

meeting; (g) prepare the budget proposals;

(h) furnish to the Market Committee such Returns, Statements, Estimates, Statistics and Reports as the Market Committee may, from time to time,

require, which includes reports-

(a) regarding the fines and penalties, levied on and any disciplinary

action taken against the members of the staff and the Market

functionaries and others;

(b) regarding contravention of the provision of Act or the rules or the

bye-laws made thereunder;

(i) produce before the Committee such Documents, Books, Registers and

the likes, as may be necessary;

(j) collect fees and other money leviable by or due to the Market Committee;

(k) make disbursements of all moneys, lawfully payable by the Market

Committee, a per rules;

(l) prosecutions to be launched, file civil suits and defend those filed

against the Committee and represent the Committee in all such

proceedings, on behalf of the Committee;

(m) exercise supervision and control over all officers and servants of the

Committee;

(n) report to the Managing Director, as soon as possible, in respect of fraud,

embezzlement, theft or loss of Market Committee fund or property.

Terms and

Conditions of

Employment

of Officers and

Servants of the

Committees

39. Subject to the rules made in this behalf under this Act, the terms and

conditions of employment of the members of a cadre, constituted under

section 30 and matters relating to discipline, control and punishment which

also includes dismissal, removal or reduction in rank, of such officers shall be

governed by such regulations, as may be made with the prior approval of the

State Government in view of section 68 by the Board.

Protection of

persons acting

under this Act

40. Every officer or servant of the Board and the Committee shall be deemed to

be a 'Public Servant' within the meaning of section 21 of the Indian Penal

Code, 1860.

CHAPTER-V

CLASSIFICATION OF MARKET AND SPECIAL MARKET Classification

of market

41. State Government may classify the market constituted under Section 5, in to

various categories on the basis of the criteria as may be prescribed.

Special Market

and Special

Commodity

Market

42. (1) State Government may by notification declare any market area as ‘Special

Market’ or ‘Special Commodity Market’ after consideration of such aspects

as turnover, serving large area and special infrastructure requirements of

particular commodity, to be operated in addition to the existing market.

(2) The State Government may by notification, establish separate Market

Committee for effective implementation of provisions of this Act for such

markets which are notified as special market under sub-section (1).

(3) All provisions for and in relation to the Market Committee made in this Act

shall mutatis mutandis apply to the Market Committee established for the

special market under sub-section (1). Constitution

of Market

Committee

for Special

market

43. (1) Every Market Committee for special market shall consist of following

members namely :

(a) agriculturists (to be nominated by the State Government from

amongst the agriculturists residing permanently and operating

in the Committee area)

- Five

(b) traders (to be nominated by the State Government from

amongst the traders holding trading licence in any Market

Committees in the State). Out of the traders so nominated,

shall hold the licence from the Market Committee of Special

Market;

- Two

located;

- One

(d) the Collector or his nominee of the District in which Special

Market is located;

- Two

(e) representative of Chief Town Planner or the authority

exercising such powers;

- One

(f) concerned Assistant Registrar of Cooperative Societies; - One

(g) Chief Executive Officer (or his nominee) of the State

Agricu1tural Marketing Board (ex- officio Member)

- One

(h) Executive Member (to be appointed by the State Government)

Executive member shall Act as the Chief Executive Officer of

the Market Committee

- One

(i) Agricultural Marketing Advisor to the Government of India or

his nominee

–One.

(2) The Market Committee shall meet at least once in six months.

Chairman and

Vice- Chairman

for Special

market

44. The Market Committee, for Special Market shall have Chairman and Vice-

chairman who may be nominated by the State Government for such period as

may be specified. The members shall hold office during the pleasure of the

State Government.

Executive

Committee for

Special Market

45. (1) There shall be Executive Committee of the Market Committee of the Special

Market consisting of :--

(a) one representative of the traders holding the trading license in the Market Committee of Special Market;

(b) one representative of growers;

(d) Director of Marketing or his nominee;

(e) Chief Executive Officer (or his nominee) of the State Agricultural Marketing Board;

(f) Executive Member of the Market Committee who shall Act as the Member-Secretary of the Executive committee.

(2) In case of emergency, the Executive Committee may decide issues requiring

approval of the Market Committee; However, such decisions shall have to be

approved by the Market Committee within 45 days from the date, such

decisions have been taken. Failure in doing so or in the event of disapproval

of such decisions by the Market Committee, such decisions shall stand null

and void.

(3) The Executive Committee will meet as often as necessary, but at least once in

two months.

Chief

Executive of

the Market

Committee of

Special

Market,

Functions and

powers

46. Executive member of the Market Committee shall Act as the Chief Executive

Officer of the Market Committee of the Special Market. The Chief Executive

officer shall :-

(a) exercise supervision and control over the officers and staff of the Market

Committee in matters of executive administration concerning accounts and

records and disposal of all questions relating to the services of the officers and

staff of the Market Committee as per the prescribed procedure;

(b) appoint officers and staff of the Market Committee as per direction and

procedure prescribed by the Market Committee;

work;

(d) in cases of emergency, direct the execution of stoppage of any work and doing

of any Act which requires the sanction of the Market Committee;

(e) launch prosecution for violation of provision of this Act and rules and by-laws

made thereof;

(f) issue licences to the functionaries operating in the market;

(g) prepare Annual budget of the Market Committee;

(h) arrange for summoning the meetings of the Market Committee and

maintenance of records of the proceedings of such meetings;

(i) inspect from time to time the construction work under taken by the Market

Committee and send report of such inspection to the Chairman of the Market

Committee;

(j) report such acts of the Market Committee or members of the Market

Committee including the Chairman and Vice-chairman which are contrary to

the provisions of this Act and Rules and by-laws framed thereof to the

Managing Director;

(k) take such steps as deemed necessary for effective discharge of the functions

and decisions of the Market Committee.

CHAPTER-VI

CONSTITUTION, FUCNTIONS AND POWERS OF UTTARAKHAND

AGRICULTURAL PRODUCE MARKETING BOARD

Establishment

of the Board

47. (1) The State Government shall, by notification in the official gazette, and with effect from a date to be specified therein, constitute a Board by the name of

the Uttarakhand Agricultural Produce Marketing Board which shall have its

headquarter at Rudrapur (Uddham Singh Nagar).

(2) The Board shall be a body corporate by the said name having perpetual succession and a common seal and shall sue or be sued by the said name and

acquire, hold and dispose of property and enter into contacts.

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

Constitution

of the Board

48. The Chairman and members of the Board shall be appointed by the State Government as follows –

(a) Chairman - Agriculture Minister of the state or a person appointed by the State

Government under special circumstances;

{(aa) Vice-chairman- the State Government may nominate a Vice-chairman in the

marketing Board from amongst the members nominated in the board.} 1

(b) Member - maximum five persons out of the nominated producers, one

member out of the nominated traders, one member out of nominated

commission agents as member of the Market Committee and maximum five

representatives, appointed by the State Government, each one of whom shall

represent the following five fields-

(i) one representative from Private market;

(ii) one representative from Agriculture Insurance field;

(iii) one representative from Exporters;

(iv) one representative from specialized Agri-business Management; (v) one representative from Contract farming sponsors;

(i) Principal Secretary and Commissioner, Forest and Rural Development,

who shall, in the absence of Chairman, preside over the meeting of the

Board,

(ii) Secretary, Agriculture,

(iii) Secretary, Finance,

(iv) Secretary, Food and Civil supply

(v) Secretary, Horticulture,

(vi) Secretary, Animal Husbandry

(vii) Secretary, Cooperatives

(viii) the Agriculture Marketing Advisor to Government to India,

(ix) the Managing Director of the Board, who shall be ex-officio secretary of

the Board,

(x) Director, Agriculture,

(xi) Director, Horticulture,

(xii) Registrar, Co-operative societies, Uttarakhand,

(d) One-third of the total members shall constitute a quorum of the meeting.

------------------------------------------------------------- 1- Inserted by section 3 of the Uttrakhand Act no 14 of 2015.

Disqualificati

on for being

Chairman,

and other

Members

49. A person shall be disqualified for being the Chairman or other member of the

Board, if he-

(a) has been convicted of an offence involving moral turpitude;

(b) is an undischarged insolvent;

(d) holds any office of the profit under the Board or Market Committee;

(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 such company, which has any share or interest in any contract or employment with, by or on

behalf of the Board.

Term of

Office of

Chairman and

Other

Members

50. (1) Subject to the provisions of sub section (2), the Chairman and other members

of the Board who are not ex-officio members thereof, shall hold office for two

years unless the term of the Chairman or such other member is determined

earlier by the State Government by notification in the gazette, and they shall

be eligible for reappointment.

(2) A member, nominated as a member of the Board, shall cease to be a member

of Board as soon as he ceases to be such member of the Market Committee.

(3) The Chairman or any other member, who does not remain 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

provisions

regarding

office the

Chairman and

Members

Other than Ex-

Officio

Members

51. (1) The Chairman and other members, not being ex-officio members, shall 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

52. (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 with the prior approval of

the State Government.

(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 Managing

Director

53. Subject to the superintendence of the Board, the general control and direction

over all the officers and servants of the Board shall vest in the Managing

Director.

........................................................................................................ Authentication

of the Orders

and other

Instruments of

the Board

54. All proceedings of the Board shall be authenticated by the signature of the

Chairman and the ex-officio Member-Secretary and all orders and other

instruments issued by the Board shall be authenticated by the signature of the

Managing Director or such other officer of the Board as may be authorized

in this behalf by regulations.

Disqualifica-

tion for

participation in

the proceed-

ings of the

Board on

account of

Interest

55. (1) The Chairman or any other member of the Board :-

(a) who has any share or interest of the nature described in clause (e) or

clause (f) of section 49 in respect of any matter, or

(b) who has acted professionally, in relation to any matter, on behalf of any

person having therein any such share or interest as aforesaid, shall

notwithstanding anything contained in this section, not vote or take

part in any proceedings of the Board relating to such matter.

(2) If any member of 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 such meeting of the Board in which any matter

relating to such land is being considered. (3) Nothing in sub section (1) or sub section (2) shall prevent any member of the

Board from voting on, or taking part in discussion, any resolution or question

relating to any subject other than a subject referred to in those sub sections.

Acts not to be

invalid-dated

by informality,

vacancy etc

56. No act done or proceeding taken under this Act by the Board shall be invalid

merely on the ground that --

(a) there is any vacancy or defect in the constitution of the Board; or

(b) there is any defect or irregularity in the appointment of a person, who is

acting as a member thereof; or

substance.

Directions on

questions of

Policy

57. (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.

{Power of

the State

Government

57A The State Government time to time may, by notification, direct to the Mandi

Board to discharge the functions other than those mentioned in the provisions

of the Act.

to direct The Market Committees of the State may themselves work up to 3.0 lacs

on the basis of Mastrol like State Local Bodies, MLA/MP fund and District

Panchayats.} 1

................................................................................................................

1- Inserted by section 2 of Uttrakhand Act no 08 of 2016.

Annual

Reports,

Statistics,

Returns and

Other

Information's

58. (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 Legislative Assembly as soon as may

be after it is received by the State Government.

(2) The Board shall furnish to the State Government at such times and in such

manner as the State Government may direct such statistics and returns and

such particulars 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.

59. Every contract or transfer deed of property on behalf of the Board shall be in

writing and shall be executed by such authority and in such manner, as may

be provided by regulations.

Board Fund 60. (1) The Board shall have its own fund, which shall be deemed to be 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 Uttarakhand

Marketing Development Fund under section 61.

(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:-

(a) payment of salary, leave allowance, gratuity, other allowances, loans and advances and provident fund to the officers and servants, employed by

the Board and pension and the other contribution to the Government

servants, on deputation;

(b) payment of traveling and other allowances to the members of the Board;

(d) payment of legal expenses of Board.

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

Uttarakhand

Marketing

Development

Fund

61. (1) There shall be established for the Board, a separate Fund, to be called “the

Uttarakhand Marketing Development Fund”, to which the following

amounts shall be credited; namely-

(a) all contributions, received from the Committees under sub-section (4) of

section 31, 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.

(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-

(a) facilities to the Agriculturists, other producers and payers of Market fee in the Market Area;

(b) development of Principal Markets Yards, Sub market Yards, Hats and Painths, Collection Centers and Construction of Rope-ways and

Construction of New Market Yards in the Market area;

(c) construction, maintenance and repairs of Link Roads, Market Lanes, Rope-Ways, Hand-Pumps and Tanks and other development works in the

Market area;

(d) market survey and research, grading and standardization of specified agricultural produce;

(e) propaganda, publicity and extension services and the matters relating to the general improvement of the conditions of buying and selling of

specified agricultural produce;

(f) aid to financially weak and under-developed committees in the form of loans and grants;

(g) better development of market areas and control of Market Committees;

(h) 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 market Yards and Market areas;

(i) matters specified in section 26 and 27, which are not covered by the preceding clauses;

[(j) any other purpose, to give effect to the provisions of this Act or

generally to regulate marketing of specified agricultural produce;

Provided that to construct link roads and lanes and maintenance

thereof, maximum of 50 percent of this fund shall be spent.] 1

1- Substituted by section 2 of Uttrakhand Act, no. 31 of 2013.

Kendriya

Mandi Fund

62. (1) There shall be established a fund to be called "Kendriya Mandi Fund",

which will be operated by the Managing Director and in which the

following amounts shall be credited; namely-

(a) all amount of Development cess received from the Mandi Samities under

sub section (5) of section 31;

(b) such other amounts, as the State Government or the Board may direct.

(2) The Kendriya Mandi Fund be utilized for the following purposes, namely-

(a) aid to financially weak and under developed Committees in the form of

loans and grants;

(b) development works in the hilly areas;

produce;

(d) any other purposes, as per the direction of the State Government or the

Board.

Restriction on

Unbudgeted

Expenditure

63. (1) Save wherein the opinion of the Board circumstances of extreme urgency have

arisen, no sum exceeding such amount, as the Board may from time to time,

fix in that behalf on account of recurring or non-recurring expenditure, shall

be spent in any Financial Year unless sum has been sanctioned by the Board.

(2) Where any such sum is spent in circumstances of extreme urgency, a report

thereon, indicating the expenditure, shall be submitted to the Board in its next

meeting.

Power of Board

to borrow

64. (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 required for the purposes of this Act, whether by the issue of bonds or

stock or other wise or by making arrangement with bankers.

(2) The Board may not, at any time, have on loan under sub-section (1), apart 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

65. The revenues of the Board shall, after making its complete expenses, as far as

the Board they are available, in the following order; namely-

(a) the repayment of principal amount of, and interest on loans advanced to the Board by the State Government, including arrears of such interest;

(b) the repayment of principal amount of, and interest on, sums paid by the State Government under guarantees, if any;

(d) the repayment of principal amount of, and interest on stock so guaranteed;

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

(f) the repayment of principal amount of and interest on bonds, not guaranteed by the State Government.

Accounts

and Audit

66. (1) The Board shall, before the commencement of any financial year at any time

during a financial year, prepare a statement or 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 for its prior approval in such manner and by such dates, as it

may, by general or special order, direct.

(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, which

may issue such directions to the Board in respect thereof, as it may deem fit,

and the Board shall comply with such directions.

(5) The State Government shall -

(a) cause the accounts of the Board, together with the audit report thereon,

received by it under sub-section (4), to be laid annually before the State

legislative Assembly, and

(b) cause the accounts of the Board to be published in such manner, as it

thinks fit.

Surcharge 67. (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

property of the Board, if such loss, waste or misapplication is direct

consequence of his neglect 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 shall be instituted in any civil court for the recovery of

any such amount.

(4) Nothing in sub-section (3) shall prevent from deducting any amount referred to

therein from any sum payable on account of remuneration or otherwise to

such Chairman or other member, officer or servant.

Regulations 68. The Board may, with the previous approval of the State Government, make

regulations, which are not inconsistent with this Act and Rules made

thereunder, for the administration of the affairs of the Board.

Powers of

the Board

69. The Board shall, subject to the provisions of this Act perform the following

functions and shall have power to do such thing as may be necessary or

expedient or carrying out these functions :-

(i) coordination of the working of the Market Committees and other affairs

thereof, including programs undertaken by such Market Committees for the

Development of Markets and Market Areas;

(ii) undertake the State level planning of the development of Agricultural

Produce Markets;

(iii) to make the necessary policies with a view to ensure efficiency in the

working of Mandi Samiti;

(iv) to make regulations, consistent with this Act and Rules made thereunder, for Marketing affairs;

(v) to approve proposals for selection of new sites by the Market Committees for the development of Market;

(vi) to approve proposal for constructing infrastructural facilities in the Market Area;

(vii) to supervise and guide the Market Committee in the preparation of plans and estimates of construction programme, undertaken by the Market

Committee;

(viii) to supervise all works, which are chargeable to the Board's fund;

(ix) to publish annually at the close of the year, its progress report, balance sheet, and statement of assets and liabilities and send copies to each

member of the Board as well as to the State Government;

(x) to make necessary arrangements for propaganda and publicity on matters related to regulated marketing of agricultural produce;

(xi) to provide facilities for the training of officers and servants of the Board as well as Market Committee;

(xii) to prepare and adopt budget for the ensuing year;

(xiii) to make subventions and loans to Market Committees for the purposes of this Act, on such terms and conditions as the Board may determine;

(xiv) to do such other things as may be of general interest to Market Committees or considered necessary for the efficient functioning of the Board, as may

be specified from time to time by the State Government;

(xv) to arrange or organize seminars, workshops, exhibitions for encouragement of marketing of Agricultural Products;

(xvi) to establish and promote partnership between private and public sectors in the management of Market Committees;

(xvii) to carry out and promote value addition alongwith agri-processing activities;

(xviii) to establish separate business expansion chambers for trading, technology and expansion of services and transfer thereof and carryout necessary

management for regulated Marketing and development of Marketing and

publicity of allied matters;

(xix) to promote and encourage Electronic trading, establish regulatory procedure

of Market Committee infrastructure and allied activities and carryout

necessary steps; and

(xx) to consolidate, gradation and standardization of notified agricultural produce.

Delegation

of powers

70. 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 the Managing Director or any other officer of the

Board, such of its powers and duties under this Act, as it may deem fit.

Conduct of

the meetings

of the Board

71. a. The Board shall meet for the transaction of its business at least once in every three months at such place, date and time, as the Chairman may determine.

b. The information regarding the meeting of the Board shall be sent to all members of the Board before one week of the date of said meeting.

c. In special circumstances, approval of at least one-forth members shall be obtained on any particular proposal by way of circulation.

d. One-fourth of the total members shall constitute a quorum in a meeting called in special circumstances.

Powers of the

Chairman

72. The Chairman of the Board shall be having following powers; namely-

(i) to preside meetings of the Board;

(ii) to determine the date, time and place of the meeting;

(iii) to sign the minutes of the Board jointly with the Managing Director; and

(iv) to direct the Managing Director for efficient working of Committees and Board within the provisions of this Act.

Powers and

Duties of the

Managing

Director

73. (1) Subject to the provisions of this Act, the Managing Director shall have the general superintendence, and control over the Market Committee and its

Chairman, Vice-Chairman and other members, it’s Secretary and other

officers or shall issue directions to them.

(2) The Managing Director may inspect, or cause to be inspected, all documents 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 State Government may require the Managing Director to

conduct enquiry or institute proceedings against the Committee, its Chairman,

Vice-Chairman, member or officer, and the Managing Director shall act

accordingly.

(4) The Managing Director shall, for 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

matters, namely-

(a) issuing the summon and enforcing the attendance of any person and

examining him on oath;

(b) requiring the discovery and production of documents.

(5) The Managing Director shall exercise supervision and control over officers and staff of the Board in matters of administration, concerning accounts and

records and shall dispose off all questions relating to the service of the

employees, as per procedure prescribed.

(6) The Managing Director shall appoint officers and staff as per direction and procedure prescribed by the Board.

(7) The Managing Director may incur expenditure from the “Uttarakhand Marketing Developemnt Fund” and “Kendriya Mandi Fund” on the

sanctioned items of work.

(8) In case of emergency he may, direct the executions or stoppage of any work and may do any such act, which requires the sanction of the Board.

(9) He shall get prepared annual budget of the Board.

(10) He shall arrange for the internal audit of the accounts of the Board.

(11) He shall arrange for the meetings of the Board and maintain records of the proceedings of the meetings of the Board, as per prescribed procedure.

(12) He may take lawful steps for implementation of the decision of the Board.

(13) He shall issue the financial and administrative sanctions of the works sanctioned from Board Fund, Mandi Development Fund and Kendriya Mandi

Fund and inspect the works.

(14) The Managing Director shall promptly, about the resolutions passed/acts done by the Board or market committee against the provisions of this Act, Rules

and by-laws made thereunder, to the Government and shall stop such

resolations/works till the directions of the Government are obtained.

(15) The Managing Director shall have power to sanction or reject the proposals, passed by the Marketing Committee.

(16) The Managing Director shall take such steps, as deemed necessary, for effective discharge of the functions of the Board.

(17) The Managing Director may take effective action in any other matter, as are prescribed.

Power of the

Board to

remove

the Member of

the Committee

74. (1) The Board may 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 duty as such

member, Chairman or Vice-Chairman; or

(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 a reasonable opportunity of submitting a

written explanation in respect to the charges against him.

Suppression of 75. Where the Board is of opinion that a Committee has failed in the performance

Committee

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 suppression shall be passed unless the Board

has afforded a reasonable opportunity to the Committee of submitting a

written explanation in respect to the charges against it.

Consequences

of suppression

76. (1) From the date of publication of the notification of suppression of the Committee under section 75, all the members, including the Chairman and the Vice-Chairman, or the Committee shall 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 17, and till such time, as a new Committee under

section 17 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 may

appoint in this behalf, and such person or authority shall be deemed to be

Chairman of the Committee, or as the case may be.

Powers of the

Managing

Director to

Prohibit

Execution or

Further

Execution of

Resolution

passed or Order

made by the

Committee

77. (1) The Managing Director may, of its own motion, or on report or complaint

received, by order, prohibit the execution or further execution of a resolution

passed, or order made, by the Committee or its Chairman or any of its officers

or servants, if he 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 rules or bye-laws made there under.

(2) Where the execution or further execution of a resolution or order is prohibited

by an order made under sub section (1) and that is continuing in force, it shall

be the duty of the Committee, if so required by the Managing Director, 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.

Powers of the

State

Government

78. (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 the Board or the

Committee in such manner as may be prescribed and to report to it the result

of such inquiry with in such period as may be prescribed.

(2) The Board or the Committee, as the case may be, 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, which is in its possession, when so demanded for

the purpose of such inspections or inquiry, as the case may be.

CHAPTER-VII

CONTRACT FARMING

Form of

Contract

Farming

Agreement

79. The Contract farming shall not be performed unless :-

(a) contract farming buyer has registered himself in that Market Committee, where the land of contract farming producer is situated or has registered

himself with the Prescribed Authority, if the land of contract farming

producers is situated in more than one market area;

(b) the Contract Farming Agreement shall be registered with that Market Committee or Prescribed Authority, as the case may be, in accordance with

such procedure as may be prescribed. It shall be in such form containing such

particular and terms and conditions, as may be prescribed.

Notwithstanding anything contained in Contract Farming Agreement,

title or possession or ownership of contract farming producer on his land

under contract farming will not be transferred to contract farming buyer or to

any other person;

(c) if any dispute arises between the parties in respect of the provisions of the agreement, either of the parties may submit an application to the Prescribed

Authority to arbitrate upon the disputes. The Prescribed Authority shall

resolve the dispute within 30 days after giving the parties a reasonable

opportunity of being heard;

(d) the person, aggrieved by the decision of the Prescribed Authority given under clause (c), may prefer an appeal to the Appellate Authority. The Appellate

Authority shall dispose off this appeal within 30 days, after having given

adequate opportunity of hearing to the parties and the decision of such

Appellate Authority shall be final;

(e) the decision of prescribed authority given under clause (c) and the decision of the Appellate Authority given under clause (d) shall be enforceable as the

judgment of a civil court and the sum awarded shall be recoverable as arrears

of land revenue;

(f) any dispute, relating to contract farming agreement or related thereto, shall be decided in accordance with the provisions mentioned therein and shall not be

raised in any court;

(g) any Agricultural produce, covered under a contract farming agreement, may be sold to a contract farming sponsor outside a Mandi area and in such

matters, no Mandi fees shall be levied.

CHAPTER-VIII

MISCELLANEOUS

Suit against

the Committee

80. (1) No suit shall be instituted against any Committee, its Chairman, Vice-chairman

or any member, officer or servant thereof, for anything done, or purported 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 -

(i) 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

be sent by registered post;

(ii) in any other case, be delivered to the person concerned or be sent by

registered post; and

(iii) nothing in sub-section (1) shall be construed to apply to 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

dues as land

revenue

81. 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 or to

a person from Committee may be, recovered as arrears of land revenue.

Registration

and renewal

82. (1) Any person who wants to carry on business or work as a Trader, Commission

Agent, Dalal, Palledar, Warehouseman, Contract Farming Buyer, Processor,

Owner or Manager of a factory or in such other capacity, may apply to the

Market Committee for registration or renewal within such period and in

accordance with such procedure, as may be prescribed. except under and in

accordance with the conditions of license obtained therefore from the

Committee concerned.

(2) The Market Committee may grant or renew the registration or refuse to

reasons -

(a) the applicant is a minor or is not bonafide;

(b) the applicant has been declared defaulter under this Act and Rules and

bye-laws made there under; or

(3) (a) the application received under sub-section (1) shall be disposed off by the

Market Committee as required in sub-section (2) within four weeks; but if

the Market Committee fails to dispose off the applications within four

weeks, then-

(i) the applicant may send a written reminder to the Market Committee

about his application;

(ii) In addition, the applicant may inform in writing to the Authority,

which has been prescribed by Managing Director of the Board.

(b) on expiry of the period of two weeks after submitting the reminder, if the application is not disposed off, it shall be deemed that the registration or

its renewal, as the case may be, has been granted;

after expiry of time of two weeks, shall only confirm that application for

registration/ renewal was submitted to the Market Committee and due

action has not been taken by the Market Committee for disposal of the

same and then, he shall issue a certificate under clause (k) of sub-section

(3), regarding grant of deemed registration or its deemed renewal within

two weeks time.

(4) All the registrations granted and renewed under this section, shall be subject to

the provisions of this Act, rules and bye-laws made there under.

Establishment

of Private

Yards, and

Direct purchase

of Agriculture

produce from

83. The State Government may, subject to rules made in this behalf, grant license

to purchase agricultural produce by establishing Private Yard or direct

purchase from Agriculturist, in one or more Market area for-

(a) processing of the notified agricultural produce,

(b) trade of notified agricultural produce of particular specification,

the Agriculturist

(Direct purchase

from Producer)

(d) grading, packing and transaction in other way by value addition of notified

agriculture produce.

Establishment of Consumer/

Farmer Market

(Direct sale by the

Producer)

84. (1) Consumer/Farmer market may be established by developing infrastructure as

prescribed by any person in any market area. At such place, producer of

agricultural produce himself may, as prescribed, sell his produce directly to

the consumer;

Provided that the consumer may not purchase any commodity more

than as prescribed.

(2) Market service charge shall be collected on sale of agricultural produce by the

seller and will be remitted to the proprietor of the consumer market.

(3) Save as otherwise provided in this Act, no market fee shall be livable on the

transactions undertaken in the consumer/ farmers market.

(4) License for establishment of consumer/farmer market shall be granted by the

State Government or Managing Director.

Settlement of

disputes

between

Market

Committees

85. (1) Any dispute, Arisen between two or more Market Committees (it may be of

any type), shall be referred to the Managing Director or his authorized

representative or any other officer authorized for this purpose by the State

Government. The decision in the dispute shall be taken after giving a

reasonable opportunity of hearing to both the parties in accordance with the

prescribed procedure. The State Government shall constitute a "Market

Regulatory Authority" on State level and may make rules for proper

functioning of the said Authority.

(2) The decision taken by the Prescribed Authority under sub-section (1) shall be

final and it cannot be challenged in any civil court.

Power of

Entry, Search

and Seizer

86. (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 any / 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 or

are reasonably believed to be 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;

possession or control of any person in the course of a search, it may be

presumed that-

(i) such account books, registers or other documents belong to such

person,

(ii) that the contents of such books of accounts and other documents are

correct, and

(iii) that such account-books and documents are in the hand writing and

signature pf such person, by whom they purport to be written n or

regarding which it may reasonably be assumed that those signatures

and hand writing are of such person of whom it should be;

(d) 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;

(e) seize any vehicle or animal, in respect of 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 the person, seizing the agricultural produce, vehicle or

animal shall forthwith submit a report of the seizure to the Magistrate having

jurisdiction to try offences under this Act, and the provisions of sections 457,

458 and 459 of the Code of Criminal Procedure, 1973 shall, as far as may be,

apply in relation to that agricultural produce, vehicle or animal seized as

aforesaid, as they apply to property seized by a Police Officer;

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 under this

Act.

(2) The provision of section 100 of the Code of Criminal Procedure, 1973 (Act No.

2 of 1974), relating to search and seizure, shall, so far as may be apply to

searches and seizures made under this section.

Police Help

87. Any officer, authorized by the Board, Secretary of a Committee or any officer

so authorized by the Committee, for the purpose of enforcing the provisions of

this Act and rules and the bye-laws made thereunder and for carrying out any

lawful acts, which have been entrusted to him and when necessary, can seek

necessary help from a local police officer not below the rank of Sub-Inspector.

Penalty

88. (1) Any person, who contravenes any of the provisions of section 13, 14 or section

15 of this Act or the rules or bye-laws made there under, shall, on being found

guilty, be punished-

(a) for the first offence-with fine, which may extend to ten thousand rupees;

(b) for the second and any subsequent offence of the same nature with simple

imprisonment, which may extend to one year or with fine, which may

extend to fifty thousand rupee or with both and in case of continuous

contravention with additional fine up to rupees one thousand for

everyday subsequent to the date of second conviction or any subsequent

conviction, for which the contravention has continued;

Provided that, in the absence of any special or adequate reasons to the

contrary, mentioned in the judgment of the court, the fine for the first offence

shall not be less than two thousand five hundred rupees and for the second or

subsequent offence shall not be less than ten thousand rupees.

(2) Any person, who contravenes any provisions of this Act or the rules or bye-

laws made there under, except the provisions of sections 13, 14 and section 15

and the rules and bye-laws made there under, shall be punishable with fine,

which may extend to two thousand rupees and in case of continuous

contravention, with a further fine of five hundred rupees for every subsequent

day for which the contravention has continued after the date of the first

conviction. (3) Whenever any person is convicted for 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 there under

and may, in his discretion, also recover summarily and pay to the Market

Committee, costs of the prosecution.

Offences by

companies

89. (1) If the person committing an offence under this Chapter is a company, every

person, who is responsible be for the conduct of the business of the company,

as well as the company, shall be deemed to be guilty of the offence and shall

be liable to be proceeded against and punished accordingly;

Provided that nothing contained in this sub-section shall render any

such person liable to any punishment provided in this Chapter if he proves that

the offence was committed without his knowledge or that he exercised all due

diligence to prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1), where an offence under

this Chapter is committed by a company and it is proved that the offence has

been committed with the consent or connivance of or is attributable to any

neglect on the part of any director, manager, secretary or other officer of the

company, such director, manager, secretary or other officer shall also be

deemed guilty of that offence and shall be liable to be proceeded against and

punished accordingly.

Explanation - For the purpose of this section -

(a) “company” means a body corporate and includes a firm or other association of individuals; and

(b) “Director” in relation to a firm, means a partner in the firm.

Compounding

of offence

90. (1) The Market Committee or the Chairman of the Market Committee duly

authorized by a Resolution of the Market Committee in this behalf, within the

jurisdiction of which such Market yard, Main Market yard or Sub Market

yard or Private Market yard is situated, shall have the power to receive a sum,

not exceeding Rs. Fifty thousand, by way of Composition Fees in addition to

any amount recoverable from him as fee or any other dues from such person,

who has Committed any offence or is reasonably believed to commit any

offence punishable under this Act, Rules, and bye-laws made there under and

shall compound the offence.

(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 such offence,

and incase 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.

Trial of

Offences

91. (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 Managing Director or Secretary of Market Committee or

such other person, who has been authorized by the Committee by resolution

passed in this behalf. Bye-laws 92. (1) A Market Committee may make bye-laws, not inconsistent with this Act and

the rules made there under, to provide for; namely :-

(a) regulation of its business,

(b) duties of Traders, Arthiyas, Brokers /Commission Agents, Weighmen

and Palledars; and

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 Managing Director, shall be

valid unless approved by the Managing Director.

(2) If, in respect of any matter specified in sub-section (1), the Committee has

failed to make any bye-laws or the bye-laws made by the Committee are not,

in the opinion of the Managing Director, adequate, the Managing Director

may make bye-laws providing for such matters to such extent as he 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.

Rules

93. (1) The State Government may make rules for carrying out the purpose of this

Act.

(2) In particular and without prejudice to the generality of the foregoing powers,

the rules may provide for all or any of the following matters :-

(i) the conduct of nomination of members of the Committee and matters

relating thereto, and other matters relating to constitution of

Committee,

(ii) the filling of vacancies in the office of the Chairman, Vice-chairman

or other member of a Committee,

(iii) the nomination of the Chairman and the Vice-Chairman of the

Committee,

(iv) the procedure relating to meetings of the Committee, which includes

the quorum,

(v) the traveling and other allowances, that may be paid to the members

of a Committee,

(vi) matters relating to the functions, powers and duties of a Committee

and its Chairman, vice Chairman, members, officers and servants,

(vii) license fees and market fees, which may be levied and realized by the Committee, and their mode of recovery,

(viii) the terms and conditions for issue and renewal of licenses under this Act,

(ix) the procedure of issuing license, denial to issue license, renewal of license and cancellation of license,

(x) submission of monthly and annual statements by the license holders,

(xi) system to impose Marketing fee on the transactions of notified

agricultural produce in the Market area, (xii) the procedure to be followed in regard to the settlement of differences

and disputes under this Act,

(xiii) the manner in which plans and estimates for the construction work to be carried out by a Committee may be prepared and submitted for

sanction or approval under this Act,

(xiv) the register and books to be maintained by a Committee,

(xv) the format, in which the accounts of a Committee shall be kept, the manner in which the same shall be audited, and the times at which

they shall be published,

(xvi) the format and particulars to be mentioned in reports and returns to be submitted by a Committee,

(xvii) the manner of investment and disposal of surplus funds of a Committee,

(xviii) the manner of deposit of amount in withdrawal from and maintenance and utilization of the Uttarakhand Marketing

Development Fund,

(xix) matters in regard to the inspection of weights and measures, and weighing and measuring instruments in use in the Market Area,

(xx) 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,

(xxi) the grading and standardization of the specified agricultural produce,

(xxii) exhibition of price lists of agricultural produced, specified by traders,

(xxiii) 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,

(xxiv) the condition subject to which a Committee may lease, sell or otherwise transfer any property,

(xxv) the authority for and the manner of making contracts, on behalf of the Committee,

(xxvi) 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,

(xxvii) the procedure for the hearing and disposal of appeals under this Act,

(xxviii) the regulation of advances, if any, given to agriculturists by brokers, commission agents or traders,

(xxix) procedure for appeal to deny for issuing license, cancellation of license and system of appeal against the order,

(xxx) fees for arbitration and appeals,

(xxxi) maintenance and submission of account books by Traders, Commission Agents, Brokers and Weighmen and their Inspection,

(xxxii) the time, place and manner of Sampling, Sale, Purchase, Weighment and Recording of Transactions and mode of payments,

(xxxiii) provisions of accommodation for storing any of the specified agricultural produce brought in the Market area,

(xxxiv) procedure for preparation and submission for approval of annual budget,

(xxxv) matters relating to the inspection of the working of Committee,

(xxxvi) the prohibition of brokers from acting in any transaction of any of the specified agricultural produce on behalf of both the buyers and

the sellers,

(xxxvii) matter relating to nomination of members of Committees under sub-section (1) of section 17,

(xxxviii) constitution of Centralized service under section 37,

(xxxix) the procedure in respect of surcharge under section 34,

(xl) 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 the State Legislative Assembly while it is in session, 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

Legislative Assembly may agree to make so, however, that any such

modification or amendment shall not affect the validity of anything previously

done thereunder.

Removal of

Difficulties

94. If any difficulty arises in implementation in the provisions of this Act, the

State Government may, by order, remove such difficulty as it may deem fit :

Provided that no such order shall be made after the expiry of a period

of two years from the commencement in this Act.

Repeal and

Savings

95. (1) The Uttar Pradesh Krishi Utpadan Mandi Samiti (Alpakalik Vyavastha)

Adhiniyam, 1972 as applicable to the State of Uttarakhand) and the

Uttaranchal (the Uttar Pradesh Krishi Utapadan Mandi Adhiniyam, 1964)

Adaptation and Modification Order, 2002 are hereby repealed in its

application to the State of Uttarakhand.

(2) Notwithstanding such repeal, any act or proceeding done under the said

enactments shall be deemed to have been done or taken under the relevant

provisions of this Act.

********-----------*******

SCHEDULE

[See Section 3]

(a) AGRICULTURE-

(1) Cereals :-

1. Wheat 2. Barley 3. Paddy 4. Rice 5. Jowar 6. Bajra 7. Maize 8. Bejhar

9. Manduwa 10. Oats 11. Kakun 12. Kodon 13.Kutki 14. Sawan

(2) Legumes :- 1. Gram 2. Peas 3. Arhar 4. Urad 5. Moong 6. Masoor 7. Lobia

(seed) 8. Soyabean 9. Khesari 10. Sanai (seed) 11. Dhaincha (seed)

12. Guar 13.Moth 14. Kulthi 15. Kidney beam

(3) Oilseeds :-

1. Mustard and rape seed ( including Rye, Duwan, Taramira and Toria) of all kinds

2. Sehuwan (seed) 3. Linseed 4. Castor seed 5. Groundnut 6. Til seed 7. Mahuwan seed

8. Gullu 9. Cotton seed 10. Saflower seed 11. Coconut

(4) Fibres :-

1. Jute 2. sunnhemp fibre 3. Cotton (ginned and unginned) 4. Patson 5. Dhaincha

6. Rambans 7. Mesta

(5) Narcotics :-

1. Tobacco

(6) Spices :-

1. Coriander 2. Ripe Chillies 3. Methi (seed) 4. Dry Ginger 5. Sonf (aniseed)

6. Turmeric 7. Dry Mango sliced and Amchoor 8. Cumin seed

(7) Grass and Fodder :-

1. All types and Fodder (green and dried) 2. Bhusa

(8) Miscellaneous :-

1. Chaolai (seed) 2. Poppyseed 3. Ramdana 4. Walnuts 5. Ban 6. Neemseed

7. Celery seed 8. Ambri seed 9. Mahuwa flower (dry) 10. Churaunjee 11.Berseem

(seed) 12. Lucern (seed) 13. Makhana 14.Sugarcane 15. Mesta seed 16. Gur (gurlauta,

gurbalti, gurraskat, gurbadda) 17. Rab (salawat and galawat) 18. Piperment 19. Ganne

ki Khoi (Begas) 20. Mushroom

(b) HORTICULTURE :-

(1) VEGEETABLES :-

1. Potato 2. Onion 3. Garlic 4. Sweet Potato 5. Colocasia 6. Ginger (green) 7. Kachalu

8. Chillies 9. Tomato 10. Cabbage, Cauliflower (knol and 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) 21. Betel leaves 22. Beet root

23. Yam 24. Elephant root 25. Lettuce 26. Dill 27. Jack fruit (green) 28. Cucumber

29. Sanke gourd 30. Bitter gourd 31. Sponge gourd 32.White gourd 33. Lady,s finger

34. Pumpkin 35. Cluster Beans 36. Tamaring 37. Banda 38.Singhara 39.Lobia (green)

40. French Been.

(2) 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. Poppy 15. Apple 16. Guava 17. Ber 18. Aonla 19. Litchi

20. Chiku 21. Peaches 22. Laquat 23. Bael 24. Pine apple 25. Mango 26. Pulam 27.

Fig 28. Jack fruit (ripe) 29. Kamrakh 30. Karonda 31.Dates 32. Khirni 33. Apricot

34. Jamun 35. Pear 36. Custard apple 37. Mulberry 38.Pumelo 39. Rasberry

(d) VETICULTURE

1. Grapes

(e) APICULTURE

1. Honey 2. Wax

(f) SERICULTURE

1. Silk

(g) PISCICULTURE

1. Fish

(h) ANIMAL HUSBANDRY PRODUCTS

1. Poultry 2. Eggs 3. Cattle 4. Sheep 5. Goat 6. Butter 7. Ghee 8. Khoya

9. Cottage cheese 10. Milk 11. Hides and Skins 12. Bones 13. Meat 14. Bristles

15. Wool

(i) FOREST PRODUCTS

1. Gum 2. Wood 3. Tendu leaves 4. Lac 5. Reetha 6. Catechu 7. Resin

*****-----------*****

Odisha act 22 of 1961 : The ORISSA HOME GUARDS ACT, 1961

SECTIONS