dze la[;k& 189 iathd`r la[;k&;w0,0@Mh0vks0@Mh0Mh0,u0@30@2015&17
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] c`gLifrokj] 08 fnlEcj] 2016 bZ0
vxzgk;.k 17] 1938 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 353@fo/kk;h ,oa lalnh; dk;Z@2016
nsgjknwu] 08 fnlEcj] 2016
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 jkl fcgkjh cksl lqHkkjrh fo”ofo|ky; fo/ks;d] 2016 dks fnukad
07 fnlEcj] 2016 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 35 lu 2016
ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
jkl fcgkjh cksl lqHkkjrh fo’ofo|ky; vf/kfu;e] 2016
¼mRrjk[k.M vf/kfu;e la[;k 35 o’kZ 2016½
vuqdzef.kdk
/kkjk,a fooj.k
1 laf{kIr uke vkSj izkjEHk
2 ifjHkk"kk,¡
3 fo'ofo|ky; dh LFkkiuk
4 fo'ofo|ky; dh LFkkiuk ds fy;s “krssaZ
5 fo”ofo|ky; dk vkjEHk
6 fo”ofo|ky; ds mn~ns”;
7 fo”ofo|ky; dh 'kfDr;ka
8 izos'k vkSj ekud
9 fo”ofo|ky; lHkh oxks± vkSj erkoyfEc;ksa ds fy, gksxk
10 vkj{k.k
11 fo'ofo|ky; ds vf/kdkjh
12 dqyk/;{k
13 dqykf/kifr
14 dqyifr
15 izfr&dqyifr
16 izkpk;Z
17 dqylfpo
18 ladk;ksa ds ladk;k/;{k
19 foÙk vf/kdkjh
20 vU; vf/kdkjh
21 fo'ofo|ky; ds izkf/kdkjh
22 dksVZ
23 dk;Z ifj"kn
24 fo|k ifj"kn~
25 foÙk lfefr
26 fu;kstu cksMZ
27 ladk; vkSj fo'ofo|ky; ds vU; izkf/kdkjh
28 ifjfu;eksa dks cukus dh 'kfDr
29 v/;kns'k cukus dh 'kfDr
30 okf"kZd fjiksVZ
31 okf"kZd ys[kk
32 deZpkfj;ksa dh lsok
33 vihy djus dk vf/kdkj
34 dY;k.kdkjh ;kstuk
35 izkf/kdj.k fuxeksa fudk;ksa ds xBu ds ckjs esa fookn
36 lfefr;kas dk lafo/kku
37 fjfDr;ksa dk Hkjk tkuk
38 dk;Zokgh dh vfof/kekU;rk
39 fo'ofo|ky; ds vfHkys[k dks izekf.kr djus dh jhfr
40 ifjfu;eksa vkSj v/;kns'kksa dk izdk'ku
41 LFkk;h foU;kl fuf/k
42 lkekU; fuf/k
43 fodkl fuf/k
44 fuf/k dk vuqj{k.k
45 foÙkh; 'krs±
46 'kqYd
47 lwpukvksa vkSj vfHkys[kksa dks eaxkus ds fy, jkT; ljdkj dh 'kfDr;ka
48 fo'ofo|ky; dk fo?kVu
49 fo?kVu ds nkSjku fo'ofo|ky; dsk O;;
50 jkT; ljdkj }kjk fo'ofo|ky; dh ekU;rk okil fy;k tkuk
51 uhfr fo"k;d ekeyksa esa jkT; ljdkj dk funsZ'k nsus dk vf/kdkj
52 fo?kVu@ekU;rk jn~n gksus ij lEifRr;ka@mRrjnkf;Ro dh fLFkfr
&&&
jkl fcgkjh cksl lqHkkjrh fo’ofo|ky; vf/kfu;e] 2016
¼mRrjk[k.M vf/kfu;e la[;k 35 o’kZ 2016½
Mk0 txr ukjk;.k lqHkkjrh pSfjVsfcy VªLV] nsgjknwu }kjk izk;ksftr mRrjk[k.M esa ,d v/;kiu
fo’ofo|ky; LFkkfir vkSj mldks fuxfer djus rFkk mlls lEcfU/kr ;k vkuq"kafxd fo"k;ksa dh O;oLFkk djus ds
fy;s]
vf/kfu;e
Hkkjr x.kjkT; ds 67osa o”kZ esa mRrjk[k.M jkT; fo/kku lHkk }kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS(
laf{kIr uke rFkk izkjEHk 1 ¼1½ bl vf/kfu;e dk laf{kIr uke jkl fcgkjh cksl lqHkkjrh fo’ofo|ky;
vf/kfu;e] 2016 gSA
¼2½ ;g ml rkjh[k ls izoR̀r gksxk tSlk jkT; ljdkj }kjk jkti= esa
vf/klwpuk }kjk fu;r fd;k tk;A
ifjHkk"kk,¡
2 tc rd lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa]&
¼d½ ^^fo|k ifj"kn** ls fo’ofo|ky; dh fo|k ifj"kn vfHkiszr gS(
¼[k½ ^^cksMZ** ls fo’ofo|ky; ds v/;;u cksMZ] ;kstuk cksMZ ;k fo’ofo|ky; ds
fdlh vU; cksMZ vfHkizsr gS(
¼x½ **dqyk/;{k**] **dqykf/kifr**] ^^dqyifr** vkSj ^^izfr&dqyifr** ls Øe'k%
fo’ofo|ky; ds dqyk/;{k] dqykf/kifr] dqyifr vkSj izfr&dqyifr vfHkizsr gS(
¼?k½ ^^dksVZ** ls fo’ofo|ky; ds dksVZ vfHkizsr gSS(
¼M-½ ^^funs’kd@izkpk;Z** ls laLFkk] egkfo|ky;] fo|ky;] ikWfyVsfDud vkSj
vkS|ksfxd izf’k{k.k laLFkku ds iz/kku ;k mldh vuqifLFkfr esa bl :Ik esa dk;Z
djus ds iz;kstu gsrq fu;qDr O;fDr vfHkizsr gS(
¼p½ ^^foHkkx** ls v/;;u ds foHkkx vfHkizsr gS ftlesa v/;;u vkSj vuqla/kku dsUnª
Hkh lfEefyr gSa(
¼N½ ^^deZpkjh** ls fo’ofo|ky; }kjk fu;qDr dksbZ O;fDr vfHkizsr gS vkSj ftlesa
fo’ofo|ky; ds v/;kid ;k deZpkjh oxZ ds lHkh lnL; lfEefyr gSa(
¼t½ ^^dk;Zifj"kn** ls fo’ofo|ky; dh dk;Z ifj"kn vfHkizsr gS(
¼>½ ^^ladk;** ls fo’ofo|ky; ds ladk; vfHkizsr gS(
¼¥½ ^^Nk=kokl** ls fo’ofo|ky; ds 'kks/kkFkhZ@Nk=ksa ds fuokl vfHkizsr gS(
¼V½ ^^laLFkku** ls fo’ofo|ky; }kjk LFkkfir ;k vuqjf{kr fdlh 'kS{kf.kd laLFkku
vfHkizsr gS(
¼B½ ^^fofgr** ls ifjfu;eksa }kjk fofgr vfHkizsr gS(
¼M½ ^^vfHkys[kksa vkSj izdk’kuksa** ls fo’ofo|ky; ds vfHkys[kksa vkSj izdk’kuksa vfHkizsr
gS(
¼<½ ^^ifjfu;eksa** vkSj ^^vf/kfu;eksa** ls fo’ofo|ky; ds rRle; izòr Øe'k%
ifjfu;eksa vksj vf/kfu;eksa vfHkizsr gS(
¼.k½ ^^Nk=** ls fo’ofo|ky; ds jftLVj esa ntZ fdlh Nk= vfHkizsr gS(
¼r½ ^^fo’ofo|ky; ds v/;kid** ls vkpk;Z] lg&vkpk;Z] mikpk;Z] lgk;d vkpk;Z]
izk/;kid vkSj ,sls vU; O;fDr vfHkizsr gS ftls fo'ofo|ky; esa f'k{kk@vuqns'k
iznku djus ;k 'kks/k dk;Z ds lapkyu ds fy;s fu;qDr fd;k tk, vkSj
v/;kns'kksa }kjk v/;kid ds :i esa inkfHkfgr fd;k tk,(
¼Fk½ ^*ys[kk vf/kdkjh**] ^^dqylfpo**] **vfrfjDr dqylfpo**] ^^mi dqylfpo**]
**lgk;d dqylfpo**] **dz; vf/kdkjh**] ^^foRr vf/kdkjh**] ^^ijh{kk fu;a=d**]
^^iqLrdky;k/;{k** ;k ^dqykuq’kkld**] **vuq’kkld** ls Øe'k% fo’ofo|ky; ds
ys[kk vf/kdkjh] dqylfpo] vfrfjDr dqylfpo] mi dqylfpo] lgk;d
dqylfpo] dz; vf/kdkjh] foRr vf/kdkjh] ijh{kk fu;a=d] iqLrdky;k/;{k ;k
dqykuq’kkld] vuq’kkld vfHkizsr gS(
¼n½ ^^VªLV** ls Mk0 txr ukjk;.k lqHkkjrh pSfjVsfcy VªLV vfHkizsr gS ftldh
LFkkiuk o"kZ 12-08-2008 esa Jh Jh 1008 ukjk;.k Lokeh pSfjVsfcy VªLV ds uke
ls gqbZ Fkh rFkk ftldk u;k uke ^Mk0 txr ukjk;.k lqHkkjrh pSfjVsfcy VªLV*]
fnukad 15-09-2011 dks la'kksf/kr rFkk ifj"dr̀ VªLV MhM }kjk fn;k x;k vkSsj
ftls 15-09-2011 dks lc&jftLVªkj dk;kZy;] fodkluxj esa iathdr̀ djk;k
x;kA bl Ádkj Jh Jh 1008 ukjk;.k Lokeh pSfjVsfcy VªLV dh leLr
lEifRr;k¡ Mk0 txr ukjk;.k lqHkkjrh pSfjVsfcy VªLV ds LokfeRo esa vkrh gSa(
¼/k½ ^^fo’ofo|ky;** ls bl vf/kfu;e ds v/khu VªLV }kjk LFkkfir jkl fcgkjh cksl
lqHkkjrh fo’ofo|ky; vfHkizsr gSA
fo'ofo|ky; dh
LFkkiuk
3 (1) nsgjknwu] mRrjk[k.M esa VªLV }kjk jkl fcgkjh cksl lqHkkjrh fo’ofo|ky;]
mRrjk[k.M ds uke ls ,d fo’ofo|ky; dh LFkkiuk dh tk,xhA
(2) fo'ofo|ky; ,d fuxfer fudk; gksxkA
fo'ofo|ky; dh
LFkkiuk ds fy;s “krssaZ
4 VªLV tks izk;kstd laLFkk gS] bl vf/kfu;e ds v/khu fo’ofo|ky; LFkkfir djus ds
iz;kstuksa ls fuEufyf[kr 'krsZ iwjh djsxk ;k mlds }kjk iwjh dj yh xbZ gSa%&
¼d½ VªLV }kjk iwoZ esa gh 10 ,dM+ ls vf/kd ijLij lVh gqbZ Hkwfe dks vius
LokfeRo esa vf/kxzfgr dj fy;k x;k gS(
¼[k½ VªLV }kjk [k.M ¼d½ esa mfYyf[kr Hkwfe ij 20000 oxZ ehVj dkjisV ,fj;k ls
vf/kd Hkou dk fuekZ.k fd;k tk pqdk gS(
¼x½ VªLV }kjk [k.M ¼[k½ esa mfYyf[kr Hkou ds dk;kZy;ksa ,oa Á;ksx’kkykvksa esa 30
yk[k+ #i;s ls vf/kd ewY; ds midj.k] QuhZpj bR;kfn LFkkfir fd, tk pqds
gSa(
¼?k½ VªLV }kjk :0 75 yk[k dh /kujkf’k ls vf/kd ewY; dh iqLrdsa dz; dh tk
pqdh gSa ,oa dEI;wVj] usVofdZx vkfn esa O;; fd, tk pqds gasS(
¼M-½ VªLV }kjk :0 25 yk[k dh /kujkf’k ls vf/kd ewY; dh iqLrdsa dz; dh tk
pqdh gSa(
¼p½ laLFkk ds VªfLV;ksa dh usVoFkZ :0 30 djksM ls vf/kd gS(
¼N½ VªLV }kjk fo’ofo|ky; ds ewy Hkwr <kapsa ds fodkl esa :0 58 djksM+ ls vf/kd
O;; fd, tk pqds gSa(
¼t½ laLFkk }kjk ’kiFk i= fn;k x;k gS fd og Áns’k ljdkj dh vkj{k.k lEcfU/kr
fo'ofo|ky;
dh LFkkiuk
uhfr dk ikyu djsxk] mRrjk[k.M ds LFkk;h fuokfl;ksa dks lHkh ikB~;dzeksa ds
Áos’k esa 25 Áfr’kr dk vkj{k.k nsxk] ,oa muds f’k{k.k ’kqYd esa 25 Áfr’kr
NwV nsxk ,oa mRrjk[k.M ds LFkk;h fuokfl;ksa dks lewg *x* o lewg *?k* ds
lHkh inksa ij fu;qfDr nsxk(
¼>½ VªLV }kjk ’kiFk i= fn;k x;k gS fd og Áns’k ljdkj }kjk le; le; ij
fuxZr funsZ’kkas dk ikyu djsxk(
¼¥½ VªLV }kjk opu fn;k x;k gS fd og fo’ofo|ky; esa de ls de ik¡p
ijkLukrd ikB~;dze ÁkjEHk djsxk(
¼V½ VªLV }kjk ’kiFk i= fn;k x;k gS fd og fo’ofo|ky; vuqnku vk;ksx]
fu;ked laLFkkvksa] Hkkjr ljdkj ,oa jkT; ljdkj }kjk ikfjr
vf/kfu;eksa@fu;eksa@fofu;eksa@ vkns’kksa dk ikyu djsxkA
fo”ofo|ky; dk vkjaHk
5 ¼1½ jkT; ljdkj }kjk fo'ofo|ky; dk lapkyu izkjEHk djus ds fy, VªLV dks
izkf/kdkj i= tkjh fd;s tkus ds i'pkr~ gh fo'ofo|ky; lapkyu vkjEHk
djsxkA
¼2½ jkT; ljdkj] VªLV ls izkIr ÁLrko ,oa mlds lkFk tek fd;s x, vfHkys[kksa ds
ijh{k.k mijkUr rFkk bl ckr ls larq"V gksus ds ckn fd mijksDr of.kZr /kkjk
4 esa mfYyf[kr lHkh 'krsZ iwjh dj yh x;h gaS] Ákf/kdkj i= fuxZr djsxh
fo”ofo|ky; ds
mn~ns”;
6 fo’ofo|ky; dk mn~ns’; fo|k dh ,slh 'kk[kkvksa esa ftls fo’ofo|ky; mfpr le>s]
vuqns’k] vuqla/kku vkSj foLRkkj lEcU/kh lqfo/kkvksa dh O;oLFkk] Kku dk izlkj vkSj
vfHkòf) djuk gksxk vkSj fo’ofo|ky; Nk=ksa vkSj v/;kidksa dks fuEufyf[kr lqfo/kk,¡
iznku djus dk Hkjld iz;kl djsxk%&
¼d½ f’k{kk esa uohurk dh izksUufr djuk ftlls ikB~;dzeksa dh iqulaZjpuk v/;kiu
vkSj KkuksiktZu dh uohu i)fr vkSj O;fDrRo ds lexz fodkl dk ekxZ
iz’kLr gks lds(
¼[k½ f'k{kk ds fofHkUu 'kk[kkvksa esa v/;;u dh izksUufr djuk(
¼x½ vUr’kkZ[kh; v/;;u dh O;oLFkk djuk(
¼?k½ jk"Vªh; ,dhdj.k] /keZfujis{krk] lekftd lejlrk vkSj vUrjkZ"Vªh; ln~Hkko ,oa
uSfrdrk dh vUr%fØ;kA
fo”ofo|ky; dh
'kfDr;ka
7 fo’ofo|ky; dh fuEufyf[kr 'kfDr;ka gksaxh&
¼d½ fo|k dh ,slh 'kk[kkvksa esa ftUgsa fo’ofo|ky; le;≤ ij vo/kkfjr djs]
f’k{k.k dh O;oLFkk djuk vkSj vuqla/kku ds fy;s rFkk Kku dh vfHkòf) ,oa
izlkj ds fufeRr O;oLFkk djuk(
¼[k½ foKku] izks|ksfxdh] fpfdRlk] nUr fpfdRlk] izcU/ku] fof/k rFkk vU;
O;kolkf;d ikB~;Øekas rFkk bfrgkl] laLÑfr] n'kZu] dyk bR;kfn ikB~;Øeksa
dk laLFkkxr dsUnzksa ;k nwjLFk f'k{kk dk;ZØeksa ds ek/;eksa ls] tSlk fd
fo'ofo|ky; ds dqykf/kifr }kjk le;≤ ij vuqeksfnr fd;k tk,]
fo’ofo|ky; vuqnku vk;ksx dh iqokZuqefr ls f'k{kk iznku djuk vkSj mudh
izksUufr djuk(
¼x½ f’k{kkfon~ksa ,oa iz[;kr v/;kidksa dks izksQslj ,esfjV~l ds vyadkj ls lEekfur
djuk(
¼Ä½ ,slh 'krks± ds v/khu jgrs gq, ftUgsa fo'ofo|ky; vo/kkfjr djs] O;fDr;ksa dh
ijh{kk] ewY;kadu ;k ijh{k.k dh fdlh vU; i)fr ds vk/kkj ij fMIyksek ;k
izek.k&i= iznku djuk vkSj mfpr vkSj i;kZIr dkj.kksa ls ,sls fMIyksekvksa]
izek.k&i=ksa] mikf/k;ksa vkSj vU; 'kS{kf.kd fof'k"Vrkvksa dks okil ysuk(
¼M-½ fofgr jhfr ls ekun mikf/k;ksa ;k vU; fof’k"Vrk,¡ iznku djuk(
¼p½ ,sls O;fDr;ksa] tks fo’ofo|ky; ds lnL; ugha gSa] dks f’k{k.k iznku djuk
ftlds vUrxZr Ik=kpkj vkSj ,sls vU; ikB~;dze Hkh gSa(
¼N½ fo’ofo|ky; }kjk visf{kr funs’kd in] izkpk;Z in] vkpk;Z in] lgvkpk;Z
in@mikpk;Z in] lgk;d vkpk;Z@izk/;kid in vkSj vU; v/;kiu ;k
'kS{kf.kd in lafLFkr djuk vkSj muds fy, fu;qfDr;k¡ djuk(
¼t½ iz’kkldh;] fyfid oxhZ; vkSj vU; vko’;d inksa dk l̀tu djuk rFkk mu
Ikj fu;qfDr;k¡ djuk(
¼>½ fdlh vU; fo’ofo|ky; ;k laxBu esa dk;Zjr ,sls O;fDr;ksa] ftUgsa fof’k"V
Kku gks] dks LFkk;h :i ls ;k fdlh fofufnZ"V vof/k ds fy;s fu;qDr djuk ;k
mUgsa dke ij yxkuk(
¼¥½ fdlh vU; fo’ofo|ky; ;k izkf/kdj.k ;k laLFkk ls , slh jhfr ls vkSj ,sls
iz;kstu ds fy, tSlk fo’ofo|ky; vo/kkfjr djs] lgdk;Z o lg;k sx djuk
;k mudks lg;qDr djuk(
¼V½ vuqla/kku vkSj f’k{k.k ds fy, ,sls fo|ky;ksa] dsUnªksa] fof’k"Vhdr̀ iz;ksx’kkykvksa
;k vU; bdkb;ksa dh LFkkiuk vkSj vuqj{k.k djuk tks fo’ofo|ky; dh jk; esa
mlds mn~ns’;ksa dks vxzlj djus ds fy, vko’;d gkas(
¼B½ vf/kNk=òfRr;ksa] Nk=of̀Rr;ksa] fo|kof̀Rr;ksa] indksa vkSj ikfjrksf"kdksa dks lafLFkr
djuk vkSj mUgsa iznku djuk(
¼M½ fo’ofo|ky; ds Nk=ksa ds fy, Nk=koklksa@vkoklksa dh LFkkiuk] vuqj{k.k rFkk
mudk i;Zos{k.k djuk rFkk muds LokLF; vkSj lkekU; dY;k.k dh izksUufr ds
fy, O;oLFkk djuk(
¼<½ vuqla/kku vkSj lykgdkj lsokvksa ds fy, micU/k djuk vkSj mDr iz;kstu ds
fy, vU; laLFkkvksa ;k bdkb;ksa ds lkFk ,slh O;oLFkk esa lfEefyr gksuk tSlk
fo’ofo|ky; vko’;d le>s(
¼.k½ ifjfu;eksa ds vuqlkj ;FkkfLFkfr dsUnz] laLFkk] foHkkx ;k fo|ky; ?kksf"kr djuk(
¼r½ fo’ofo|ky; esa izos’k ds fy, ekud fu/kkZfjr djuk ftuds vUrxZr ijh{kk]
ewaY;kdu ;k ijh{k.k dh dksbZ vU; i)fr gks ldrh gS(
¼Fk½ fofHkUu ikB~;dzeksa ds fy, ’kqYd ,oa vU; enksa esa ewY;ksa dk fu/kkZj.k djuk
mldh ekax djuk ,oa mudk Hkqxrku izkIr djuk(
¼n½ Nk=kvksa ds lEcU/k esa ,slh fo’ks"k O;oLFkk djuk tSlk fo’ofo|ky; okaNuh;
le>s(
¼/k½ fo’ofo|ky; ds deZpkfj;ksa vkSj Nk=ksa esa vuq’kklu fofu;fer djuk vkSj
bldk ikyu djkuk] vkSj bl lEcU/k esa , sls vuq’kklfud mik; djuk tSlk
fo'ofo|ky; }kjk vko’;d le>k tk,(
¼u½ fo’ofo|ky; ds deZpkfj;ksa ds LokLF; vkSj lkekU; dY;k.k dh izksUufr ds
fy, O;oLFkk djuk(
¼i½ fo’ofo|ky; ds dY;k.k ds fy, nku izkIr djuk vkSj fdlh py ;k vpy
lEifRr dk ftlds vUrxZr U;kl vksj cUnkscLrh lEifRr;ka Hkh gSa] vtZu]
/kkj.k] izca/k vkSj fuiVkjk djuk(
¼Q½ fo’ofo|ky; ds izk;kstuksa ds fy, VªLV ds iwoZ vuqeksnu ls fo’ofo|ky; dh
lEifRr ds vkMeku ds :i esa m/kkj ysuk ;k cU/kd j[kuk(
¼c½ lafonk ;k vU; fdlh vk/kkj ij ,sls vH;kxr vkpk;ks±] izfrf"Br vkpk;ks±
ijkef'kZ;ksa] fo)kuksa] dykdkjksa] ikB~;Øe ys[kdksa vkSj vU; O;fDr;ksa dks fu;qDr
djuk tks fo'ofo|ky; ds mn~ns';ksa dks vxzlj djus esa ;ksxnku iznku dj
ldsa(
¼Hk½ ,sls lEkLRk vU; dk;Z vkSj dR̀; djuk tks fo’ofo|ky; ds lHkh ;k fdUgha
mn~ns’;ksa dh izkfIr ds fy, vko’;d] vkuq"kafxd ;k lgk;d gksa tks
fo'ofo|ky; dh dk;Zifj"kn ls vuqeksfnr gksaA
izos'k vkSj ekud
8 ¼1½ fofHkUu 'kSf{kd dk;Zdzeksa esa izos’k rRle; izòRr fof/k;ksa ds vuqlkj fd;s
Tkk;saxsA
¼2½ fo’ofo|ky; ;g lqfuf’pr djsxk fd fo’ofo|ky; }kjk fn;s x;s ikB~;dzeksa
ds 'kSf{kd ekud fo’ofo|ky; vuqnku vk;ksx] Hkkjrh; fpfdRlk ifj"kn]
Hkkjrh; nUr fpfdRlk ifj"kn] vf[ky Hkkjrh; rduhdh f'k{kk ifj"kn~] Hkkjrh;
mipkfjdk ifj"kn~ bR;kfn ds fn’kk funsZ’kksa ds vuqlkj gksaA
¼3½ v/;kid&Nk= vuqikr fo’ofo|ky; vuqnku vk;ksx ;k vU; fof'k"V ifj"kn
ds fn’kk funsZ’kksa ds vuqlkj gksxkA
fo”ofo|ky; lHkh oxks±
vkSj erkoyfEc;ksa ds
fy, gksxk
9 fo’ofo|ky; izR;sd fyax] oa’k] er] tkfr ;k oxZ ds O;fDr;ksa ds fy, gksxk vkSj
fo’ofo|ky; ds fy, ;g fof/klEer ugha gksxk fd og fdlh O;fDr ds fy, fdlh
vf/kdkjh] v/;kid] deZpkfjòUn ;k Nk= ds :i esa mlesa izos’k fd;s tkus ds fy, ;k
mlesa dksbZ in /kkj.k djus ds fy, ;k ogka ls Lukrd djus ds fy, gdnkj djus ds
mn~ns’; ls /kkfeZd fo’okl ;k O;olk; dh dksbZ ijh{kk] tks Hkh gks] ys ;k ml ij
vf/kjksfir djsaA
vkj{k.k
10 laLFkk Áns’k ljdkj dh vkj{k.k lEcfU/k uhfr dk ikyu djsxh] mRrjk[k.M ds LFkk;h
fuokfl;ksa dks lHkh ikB~;dzeksa ds Áos’k esa 25 Áfr’kr vkj{k.k nsxh] ,oa muds f’k{k.k
’kqYd esa 25 Áfr’kr NwV nsxh ,oa mRrjk[k.M ds LFkk;h fuokfl;ksa dks lewg *x* o
lewg *?k* ds lHkh inksa ij fu;qfDr nsxhA
fo'ofo|ky; ds
vf/kdkjh
11 fo’ofo|ky; ds fuEufyf[kr vf/kdkjh vU; vf/kdkjh gksaxs%&
¼d½ dqyk/;{k(
¼[k½ dqykf/kifr(
¼x½ dqyifr(
¼?k½ izfr&dqyifr(
¼M-½ laLFkk dk izkpk;Z ;k iz/kku(
¼p½ dqylfpo(
¼N½ ladk;ksa ds ladk;k/;{k(
¼t½ Nk= dY;k.k dk ladk;k/;{k(
¼>½ ijh{kk fu;a=d(
¼¥½ eq[; dqykuq’kkld(
¼V½ foRr vf/kdkjh( vkSj
¼B½ ,sls vU; vf/kdkjh tks ifjfu;ekssa }kjk fo’ofo|ky; ds vf/kdkjh ?kksf"kr fd;s
tk;saA
dqyk/;{k 12 ¼1½ mRrjk[k.M ds jkT;iky fo’ofo|ky; ds dqyk/;{k gksaxsA
¼2½ dqyk/;{k] ;fn mifLFkr gS] rks fMfxz;ka iznRr djus ds fy, vk;ksftr fo'ofo|ky;
ds nh{kkar lekjksg dk lHkkifrRo djsxkA
¼3½ dqyk/;{k dh fuEufyf[kr ’kfDr;k¡ gksaxh&
¼d½ dqyk/;{k fo’ofo/kky; ds dk;ksZa ls lEcfU/kr dksbZ Hkh i=] lwpuk ekax
ldrk gS(
¼[k½ ;fn izkIr lwpuk ds vk/kkj ij dqyk/;{k bl ckr ls larq"V gks fd
fo’ofo/kky; ds fdlh vf/kdkjh@Ákf/kdkjh }kjk fy;k x;k fu.kZ;
fo’ofo/kky; ds vf/kfu;e] ifjfu;e vFkok fu;eksa ds vuq:Ik ugha
gS rks og dqykf/kifr dks mDr fu.kZ; ij iqufoZpkj djus gsrq funsZ’k
ns ldrk gS] tks fd fo’ofo/kky; ds fgr esa gks rFkk ,sls fdlh
funsZ’k dk dqykf/kifr }kjk vuqikyu fd;k tk,xkA
¼4½ fdlh Hkh O;fDr dks fo’k"V lEeku vFkok mikf/k nsus dk izLrko dqyk/;{k dks
Hkstk tk,xk rFkk ,sls fdlh Hkh lEeku vFkok mikf/k dks nsus ls iwoZ dqyk/;{k
dh vuqefr vko’;d gksxhA
dqykf/kifr
13 ¼1½ VªLV ds cksMZ vkWQ VªLVh }kjk fdlh [;kfr izkIr O;fDr dh fu;qfDr
dqykf/kifr ds :Ik esa rhu o"kZ ds fy, dh tk,xhA
¼2½ dqykf/kifr vius gLrfyf[kr i= }kjk] tks fd VªLV dks lEcksf/kr gks] R;kx
i= ns ldrk gSA
¼3½ dqykf/kifr vius in ds dkj.k fo’ofo/kky; dk lokZPp vf/kdkjh gksxk vkSj
mls fo’ofo/kky; dh vUrfje vf/k’kklh lfefr cukus dk vf/kdkj gksxkA
¼4½ dqyk/;{k dh vuqifLFkfr esa fo’ofo/kky; }kjk nh tkus okyh fMfxz;ksa bR;kfn
ds fy, vk;ksftr nh{kkUr lekjksg dk lHkkifrRo dqykf/kifr }kjk fd;k
tk,xkA
dqyifr 14 ¼1½ dqyifr dh fu;qfDr dqykf/kifr }kjk rhu o"kZ ds fy, ,slh jhfr ls dh
tk,xh tSlk fd fofgr dh tk,A
¼2½ dqyifr fo’ofo|ky; dk izeq[k dk;Zikyd vkSj 'kS{kf.kd vf/kdkjh vkSj
fo'ofo|ky; ds dk;Z ifj"kn~ vkSj fo|k ifj"kn~ dk v/;{k gksxk vkSj og
fo’ofo|ky; ds dk;Zdykiksa ij lkekU; Ik;Zos{k.k vkSj fu;a=.k j[ksxk vkSj
fo’ofo|ky; ds lEkLr izkf/kdkfj;ksa ds fofu’p;ksa dks izHkkoh djsxkA
¼3½ ;fn dqyifr dh jk; esa fdlh ekeys esa rqjUr dk;Zokgh djuk vko’;d
gks rks og bl vf/kfu;e }kjk ;k mlds v/khu fo’ofo|ky; ds fdlh
izkf/kdkjh ds iznr~ fdlh 'kfDr dk iz;ksx dj ldrk gS vkSj ,sls fo"k; esa og
dr̀ dk;Zokgh ls ml vf/kdkjh dks voxr djk,xk(
ijUrq ;g fd fo’ofo|ky; dh lsok esa dk;Zjr~] fdlh izkf/kdkjh
;k O;fDr dks] tks bl mi/kkjk ds v/khu dqyifr }kjk dh x;h dk;Zokgh ls
O;fFkr gks] ;g vf/kdkj gksxk fd og vkns'k ds lalwfpr fd;s tkus ds ,d ekg
ds Hkhrj dqykf/kifr dks bl dk;Zokgh ds fo:) vihy djsA dqykf/kifr
dqyifr }kjk dr̀ dk;Zokgh dh iqf"V dj ldrk gS ;k mls ifjofrZr dj
ldsxkA
¼4½ dqyifr ,slh vU; 'kfDr;ksa dk iz;ksx vkSj ,sls vU; d̀R;ksa dk lEiknu djsxk
tSlk fofgr fd;k tk;A
izfr&dqyifr 15 ¼1½ izfrdqyifr dh fu;qfDr dqyifr }kjk ,d o"kZ dh vof/k ds fy, dh tk,xh
vkSj og ,slh 'kfDr;ksa dk iz;ksx djsxk vkSj ,ssls drZO;ksa dk lEiknu djsxk tks
fofgr fd;s tk,¡A
¼2½ mi/kkjk ¼1½ ds v/khu fu;qDr izfrdqyifr vkpk;Z ds :i esa drZO;ksa ds fuoZgu
ds lkFk vius dRkZO;ksa dk fuoZgu djsxkA
¼3½ izfrdqyifr] tSls vkSj tc dqyifr }kjk vis{kk dh tk,] fnu izfrfnu ds
drZO;ksa ds fuoZgu esa dqyifr dh lgk;rk djsaxsA
izkpk;Z
16 laLFkk ds izkpk;Z ;k izeq[k dh fu;qfDr ,slh jhfr ls gksxh rFkk og ,slh 'kfDr;ksa dk
iz;ksx vkSj dR̀;ks dk laiknu djsxk tks fofgr fd;k tk,A izkpk;Z vius fo|ky; esa
vuq’kklu cuk, j[kus vkSj fo|ky; ds mn~ns’;ksa ds izkfIr ds fy, iw.kZ :i ls
mRrjnk;h gksxkA
dqylfp 17 ¼1½ dqylfpo dh fu;qfDr ,slh jhfr ls dh tk,xh tSlh fofgr dh tk,A
¼2½ dqylfpo dks ;g 'kfDr gksxh dh og fo’ofo|ky; dh vksj ls vuqca/k djs]
nLrkostksa ij gLrk{kj djs vkSj vfHkys[kksa dks vf/kizekf.kr djs vkSj og ,slh
vU; 'kfDr;ksa dk iz;ksx djsxk vkSj ,sls vU; dk;kZs dk laiknu djsxk tSlk
fofgr fd;k tk,A
¼3½ dqylfpo dk;Z ifj"kn~ vkSj fo|k ifj"kn~ dk insu lfpo gksxkA
ladk;ksa ds ladk;k/;{k 18 izR;sd ladk;k/;{k dh fu;qfDr ,slh jhfr ls dh tk,xh vkSj og ,slh 'kfDr;ksa dk
iz;ksx djsxk vkSj ,sls d`R;ksa dk laiknu djsxk TkSlk fofgr fd;k tk,A
foÙk vf/kdkjh
19 ¼1½ foÙk vf/kdkjh dh fu;qfDr ,slh jhfr ls dh tk,xh vkSj og ,slh 'kfDr;ksa dk
iz;ksx djsxk vkSj ,sls d`R;ksa dk laiknu djsxk tSlk fofgr fd;k tk,A
¼2½ foÙk vf/kdkjh foRr lfefr dk insu lfpo gksxkA
vU; vf/kdkjh
20 fo’ofo|ky; ds vU; vf/kdkfj;ksa dh fu;qfDr dh jhfr] 'kfDr rFkk ÑR; ,sls gksxsa
tSls fofgr fd;s tk,aA
fo'ofo|ky; ds
izkf/kdkjh
21 fo’ofo|ky; ds fuEufyf[kr izkf/kdkjh gksaxs&
¼d½ dksVZ(
¼[k½ dk;Z ifj"kn~(
¼x½ fo|k ifj"kn~(
¼?k½ foRr lfefr(
¼M-½ fu;kstu cksMZ(
¼p½ ladk; cksMZ(
¼N½ izos’k lfefr(
¼t½ ijh{kk lfefr ( vkSj
¼>½ ,sls vU; izkf/kdkjh] tks ifjfu;eksa }kjk fo’ofo|ky;ksa ds izkf/kdkjh ?kksf"kr fd,
tk,aA
dksVZ 22 ¼1½ dksVZ dk xBu vkSj mlds lnL;ksa dh inkof/k ,slh gksxh tSlk fofgr dh
tk;A
¼2½ bl vf/kfu;e ds mica/kksa ds v/khu jgrs gq, dksVzZ dh fuEufyf[kr 'kfDr;ka
vkSj d̀R; gksaxs vFkkZr%&
¼d½ fo’ofo|ky; dh O;kid uhfr;ksa vkSj dk;Zdzeksa dk le;≤ ij
IkquZfujh{k.k djuk vkSj fo’ofo|ky; dh dk;Ziz.kkyh] mlds mUu;u
vkSj fodkl ds fy, v/;qik;ksa dk lq>ko nsuk(
¼[k½ fo’ofo|ky; dh okf"kZd fjiksVZ vkSj okf"kZd ys[kkvksa ij fopkj djuk
vkSj ladYi ikfjr djuk vkSj ,sls ys[kksa ij lEijh{kk fjiksVZ rS;kj
djuk(
¼x½ fofHkUu ifj"knksa ;k ljdkjh] v)Zljdkjh vFkok futh fudk;ksa ds
fy,] tgk¡ ;Fkkfofgr vof/k ds fy, fo'ofo|ky; dk izfrfuf/kRo
djus gsrq Hkstus dh vko';drk gks] lnL;ksa dks ukfer djuk(
¼?k½ ,sls vU; dR̀;ksa dk laiknu djuk tks fofgr fd;k tk,aA
dk;Z ifj"kn 23 ¼1½ dk;Z ifj"kn~ fo’ofo|ky; dk izeq[k dk;Zikyd fudk; gksxkA
¼2½ dk;Z ifj"kn~ dk xBu] blds lnL;ksa dh inkof/k vksj bldh 'kfDr;ka vkSj
drZO; ,sls gksaxs tSlk fofgr fd, tk,¡A
fo|k ifj"kn~
24 ¼1½ fo|k ifj"kn~ fo’ofo|ky; dk izeq[k 'kS{kf.kd fudk; gksxk vkSj bl vf/kfu;e]
ifjfu;eksa vkSj vf/kfu;eksa ds mica/kksa ds v/khu jgrs gq, fo’ofo|ky; dh
'kS{kf.kd uhfr;ksa ds lkekU; Ik;Zos{k.k dk leUo; djsxk vkSj mldk iz;ksx
djsXkkA
¼2½ fo|k ifj"kn~ dk xBu] blds lnL;ksa dh inkof/k vkSj mudh 'kfDr;ka vkSj
drZO; ,sls gksaxs tSlk fofgr fd;s tk,¡A
foÙk lfefr
25 ¼1½ foRr lfefr foRrh; fo’ofo|ky; dh foRrh; ekeyksa dh ns[kHkky djus ds
fy, iz/kku foRrh; fudk; gksxhA
¼2½ foRr lfefr dk xBu] 'kfDr;k¡ vkSj d`R; ,sls gksaxs tSlk fofgr fd, tk,¡A
fu;kstu cksMZ
26 ¼1½ fu;kstu cksMZ fo’ofo|ky; dk izeq[k fu;kstu fudk; gksxkA cksMZ ;g
lqfuf'pr djsxk fd voLFkkiuk vkSj 'kSf{kd lgk;rk iz.kkyh fo’ofo|ky;
vuqnku vk;ksx ;k vU; lacaf/kr ifj"knksa ds ekudksa dks iwjk djsA
¼2½ fu;kstu cksMZ dk xBu mlds lnL;ksa dh inkof/k vkSj bldh vU; 'kfDr;ka
vkSj drZO; ,sls gksaxs tSlk fofgr fd;s tk,¡A
ladk; vkSj
fo'ofo|ky; ds vU;
izkf/kdkjh
27 ladk; cksMZ] izos’k lfefr] ijh{kk lfefr vkSj ,sls vU; izkf/kdkjh ds] ftUgsa ifjfu;eksa
}kjk fo’ofo|ky; dk izkf/kdkjh ?kksf"kr fd;k tk,] xBu] 'kfDr;ka vksj dR̀; ,sls gksaxs
tSls fofgr fd;s tk,¡A
ifjfu;eksa dks cukus dh
'kfDr
28 ¼1½ dk;Z ifj"kn~ bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, ifjfu;e
cuk,xh rFkk mUgsa ykxw djus ls iwoZ dqykf/kifr dh vuqefr izkIr djsxhA
¼2½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] ifjfu;e fuEufyf[kr lHkh ;k
fdlh fo"k; dh O;oLFkk dj ldrs gSa] vFkkZr~ %&
¼d½ fo’ofo|ky; ds izkf/kdkfj;ksa vkSj vU; fudk;ksa] ftudk le;≤
ij xBu fd;k tk,] dk xBu mudh 'kfDr;ka vkSj d`R;(
¼[k½ mDr izkf/kdkfj;ksa ds lnL;ksa ds in dh fu;qfDr vksj fujarjrk]
lnL;ksa dh fjfDr;ksa dk Hkjk tkuk vkSj mu izkf/kdkfj;ksa ls lEcfU/kr
vU; leLr ekeys ftuds fy, mica/k djuk vko’;d ;k okaNuh;
gks(
¼x½ fo’ofo|ky; ds vf/kdkfj;ksa dh fu;qfDr] 'kfDr;ka vkSj drZO; vkSj
mudh ifjyfC/k;ka(
¼Ä½ fo’ofo|ky; ds v/;kidksa vkSj vU; 'kS{kf.kd vkSj iz’kklfud
deZpkfj;ksa dh fu;qfDr vkSj mudh ifjyfC/k;k¡(
¼M-½ fdlh vU; fo’ofo|ky; ;k laLFkk esa dk;Zjr v/;kidksa vkSj vU;
'kS{kf.kd ,oa iz’kklfud depkjh oxZ dh ,d la;qDr ifj;kstuk ds
fy, ftEek ysus ds fy, ,d fuf'pr vof/k ds fy, fu;qDr djuk(
¼p½ deZpkfj;ksa dh lsok 'krsZa] lsokfuof̀Rrd ykHkksaa] chek vkSj Hkfo"; fuf/k
lsok lekfIr dh jhfr vkSj vuq’kklukRed dk;Zokfg;ka djuk(
¼N½ deZpkfj;ksa dh lsok dh T;s"Brk dks fu/kkZfjr djus okyk fl)kUr
cukuk(
¼t½ fo’ofo|ky; ds deZpkfj;ksa ;k Nk=ksa ds e/; fooknksa ds fuiVkjs dh
izfØ;k fu/kkZfjr djuk(
¼>½ fo’ofo|ky; ds fdlh vf/kdkjh ;k izkf/kdkjh ds fdlh d̀R; ds
fo:) fdlh deZpkjh ;k Nk= }kjk dk;Z ifj"kn~ esa vihy djus dh
izfdz;k fu/kkZfjr djuk(
¼¥½ lEekukFkZ ekun mikf/k;ksa dks iznku djus gsrq dqykf/kifr ,oa
dqyk/;{k dks izsf"kr djuk (
¼V½ mikf/k] fMIyksek] izek.k&i= vkSj vU; fo|k lEcU/kh fof’k"V;ksa dk
okil ysuk(
¼B½ vf/kNk=òfRr;ksa] Nk=òfRr;ksa] fo|kòfRr;ksa] indksa vksj iqjLdkjksa dks
lafLFkr djuk(
¼M½ Nk=ksa ds e/; vuq’kklu dks cuk, j[kuk(
¼<½ foHkkxksa] dsUnªksa vkSj vU; ?kVd laLFkkvksa@egkfo|ky;ksaa vkfn dh
LFkkiuk djuk vkSj mudk lEkkIr fd;k tkuk(
¼.k½ for lfefr }kjk ikB~;dzeksa dh ’kqYd <+k¡pk rS;kj djuk(
¼r½ Áos’k lfefr }kjk lHkh ikB~;dzeksa esa fu;ekuqlkj lhVksa dh la[;k
Áos’k Áfdz;k] izos’k ijh{kk] esfjV vkfn rS;kj djuk] ikl djuk(
¼Fk½ fo’ofo|ky; ds izkf/kdkfj;ksa ;k vf/kdkfj;ksa esa fufgr 'kfDr;ksa dk
izR;k;kstu ( vkSj
¼n½ vU; lHkh fo"k; tks bl vf/kfu;e ds v/khu fofgr fd;s tkus gksa ;k
fofgr fd, tk ldrs gksaA
¼3½ dk;Z ifj"kn~ fo’ofo|ky; ds fdlh izkf/kdkjh dh izkfLFkfr] 'kfDr ;k xBu dks
izHkkfor djus okys fdlh ifjfu;e dks u rks cuok;sxh vkSj u gh mlesa
la’kks/ku ;k fujlu djsxh] tc rd fd ,sls izkf/kdkjh dks izLrkfor ifjorZuksa
ij fyf[kr :i esa viuh jk; O;Dr djus dk volj u ns fn;k x;k gks vkSj
bl izdkj O;Dr dh x;h fdlh jk; ij dk;Z ifj"kn~ }kjk fopkj fd;k
tk,xkA
¼4½ iwoZorhZ mi/kkjkvksa esa nh x;h fdlh ckr ds gksrs gq, Hkh] dqykf/kifr
fo’ofo|ky; dks vius }kjk fofufnZ"V fdlh ekeys ds lUnZHk esa ifjfu;eksa esa
micU/k djus dk funsZ’k ns ldrk gS vkSj ;fn dk;Z ifj"kn~ ,sls fdlh funsZ’k
dks mldh izkfIr ds uCcs fnuksa ds Hkhrj ykxw djus esa vlEkFkZ jgs rks
dqykf/kifr ,sls funsZ’k dk vuqikyu djus esa mldh vlEkFkZrk ds fy, dk;Z
ifj"kn~ }kjk lalwfpr dkj.kksa] ;fn dksbZ gks] ij fopkj djus ds i'pkr~
ifjfu;eksa dks mi;qDr :i esa cuk ldrk gS ;k mlesa la’kks/ku dj ldrk gSA
v/;kns'k cukus dh
'kfDr
29 vf/kfu;e vkSj ifjfu;eksa ds micU/kksa ds v/khu jgrs gq, ifjfu;e@vf/kfu;e dk;Z
ifj"kn~ }kjk cuk, tk,xsaA dk;Z ifj"kn~ }kjk vf/kfu;eksa ds cuk, tkus ds ,d ekg ds
vUrZxr vFkok mUgsa ykxw fd, tkus ls iwoZ dqykf/kifr dh vuqefr izkIr djuh gksxhA
;fn fdlh vf/kfu;e dks ykxw fd;k tk pqdk gks rFkk dqykf/kifr }kjk mlds mijkUr
vf/kfu;e dks vuqefr u nsus dk vkns’k izkIr gks rks ,slk vf/kfu;e rqjUr izHkko ls
fujLr ekuk tk,xkA vf/kfu;e fuEufyf[kr leLr ;k muesa ls fdlh fo"k; ds fy,
micU/k fd, tk ldsaxs] vFkkZr~%&
¼d½ fo’ofo|ky; esa Nk=ksa dk izos’k vkSj bl :i esa mudk ukekadu(
¼[k½ fo’ofo|ky; dh lHkh mikf/k;ksa] fMIyksekvksa vkSj izek.k&i=ksa ds fy, v/;;u
ikB~;dze dk fu/kkZfjr fd;k tkuk(
¼x½ f'k{k.k fof/k vkSj ijh{kk dk ek/;e(
¼Ä½ mikf/k] fMIyksek] izek.k&i= rFkk vU; 'kS{kf.kd izfof"V;ka iznku djuk vkSj
mudh vgZrk;sa fu/kkZfjr djuk vkSj mUgsa iznku fd, tkus vkSj izkIr djus ds
lEcU/k esa fd, tkus okys ek/;e(
¼M-½ fo’ofo|ky; esa v/;;u ikB~;dzeksa ds fy, vkSj fo’ofo|ky; dh fMxzh]
fMIyksek vkSj izek.k&i=ksa dh ijh{kkvksa esa izos’k ds fy, izHkk;Z 'kqYd(
¼p½ vf/kNk=òfRr;ka] Nk=of̀Rr;ka] fo|kof̀Rr;ka] indksa vkSj ikfjrksf"kdksa dks iznku
djus dh 'krsaZ(
¼N½ Ikjh{kkvksa dk lapkyu ftlds vUrxZr ijh{kk fudk;ksa] ijh{kdksa vkSj vuqlhedksa
dh inkof/k vkSj fu;qfDr dh jhfr vkSj drZO; gS(
¼t½ fo’ofo|ky; ds Nk=ksa ds fuokl dh ifjfLFkfr;ka(
¼>½ efgyk Nk=kvksa ds fuokl] vuq’kklu vkSj v/;kiu ds fy, cuk;h tkus okyh
fo'ks"k O;oLFkk,¡ ;fn dksbZ gksa vkSj muds fy, fo'ofo|ky; ds vUrxZr fo’ks"k
v/;;u ikB~;dzeksa dks fofgr djuk(
¼¥½ ,sls deZpkfj;ksa] ftuds fy, ifjfu;e esa micU/k fd;k x;k gks] ls fHkUu
deZpkfj;ksa dh fu;qfDr vkSj ifjyfC/k;k¡(
¼V½ v/;;u dsUnzksa] v/;;u cksMksZ] vUr’kkZ[kh; v/;;u] fof’k"V dsUnzksa] fof’k"V
iz;ksx’kkykvksa vkSj vU; lfefr;ksa dh LFkkiuk(
¼B½ vU; fo’ofo|ky;ksa vkSj izkf/kdj.kksa ftlds vUrxZr fo}r fudk; vkSj la/k Hkh
gSS] ds lkFk lg;ksx vkSj lgHkkfxrk dh jhfr(
¼M½ fdlh ,sls vU; fudk; tks fo’ofo|ky; ds 'kS{kf.kd thou esa lq/kkj ds fy,
vko';d le>h tk,] ds l̀tu] lajpuk vkSj d`R;(
¼<½ ijh{kdksa] vuqlhedksa] vUrjh{kdksa vksj lkj.kh;dksa dks Hkqxrku fd, tkus okys
ikfjJfed(
¼.k½ v/;kidksa vkSj vU; fudk; 'kS{kf.kd deZpkjh oxks± ftudh lsok dh ,slh vU;
fucU/ku vkSj 'krs±] tks ifjfu;eksa }kjk fofgr u gksaA
okf"kZd fjiksVZ
30 ¼1½ fo’ofo|ky; dh okf"kZd fjiksVZ] dk;Z ifj"kn~ ds funsZ’k ds v/khu rS;kj dh
Tkk,xh rFkk mls ,sls fnukad dks ;k mlds i'pkr~ dksVZ dks izLrqr fd;k
tk,xk tSlk fofgr fd;k tk,xk vksj dksVZ viuh okf"kZd cSBd esa fjIkksVZ ij
fopkj djsxhA
¼2½ dksVZ viuh fVIi.kh ds lkFk] ;fn dksbZ gks] okf"kZd fjiksVZ dqykf/kifr dks izLrqr
djsxhA
okf"kZd ys[kk 31 ¼1½ fo’ofo|ky; dk okf"kZd ys[kk vkSj rqyu&i= dk;Z ifj"kn~ ds funsZ’kksa ds v/khu
rS;kj fd, tk;saxs vkSj mudh lEijh{kk iz[;kr pkVZMZ ,dkmUVsUV ds vuqHkoh
vkSj vgZ QeZ }kjk o"kZ esa de ls de ,d ckj tks iUnªg ekg ds vUrjky ls
vf/kd ugha gksxk] djkbZ tk,xhA
¼2½ lEijh{kk fjiksVZ ds lkFk okf"kZd ys[kksa dh izfr dk;Z ifj"kn~ ds Ik;Zos{k.kksa Lkfgr
dksVZ vkSj dqykf/kifr dks izLrqr dh tk,xhA
¼3½ okf"kZd ys[kksa ij dqykf/kifr }kjk fd, x, Ik;Zos{k.kksa dks dk;Z ifj"kn~ ds
laKku esa yk;k tk,xk vkSj dk;Z ifj"kn~ }kjk iqujh{k.k fd, tkus ds i'pkr~
i;Zos{k.k] ;fn dksbZ gksa] dqykf/kifr dks izLrqr fd, tk,¡xsA
deZpkfj;ksa dh lsok 32 ¼1½ fo’ofo|ky; dk izR;sd deZpkjh ifjfu;eksa ds micU/kksa ds vuqlkj fu;qDr
fd;k tk,xk@dke ij yxk;k tk,xkA
¼2½ fo’ofo|ky; vkSj ekSfyd :i ls fu;qDr fdlh deZpkjh ds e/; mBus okys
fdlh fookn dks fo’ofo|ky; dh dk;Z ifj"kn~ dks fufnZ"V fd;k tk,xk tks
vius funZs’k ds fnukad ls rhu ekl ds Hkhrj deZpkjh ds fy, volj iznku
djus ds i'pkRk~ fookn dk fofu’p; djsxkA
¼3½ O;fFkr deZpkjh] dk;Z ifj"kn~ ds vkns’k ds fo:) dqykf/kifr dks vihy dj
ldrk gSA
¼4½ vLFkk;h :i ls ;k rnFkZ vk/kkj ij ;k va’kdkfyd ;k vkdfLed vk/kkj ij
dk;Zjr~ fdlh deZpkjh ds lEcU/k esa fdlh fookn dh lquokbZ vkSj mldk
fofu’p; dqyifr }kjk fd;k tk,xkA
¼5½ dqyifr ds vkns'k }kjk O;fFkr dksbZ O;fDr dqykf/kifr dks vihy dj ldrk
gSA ,sls esa dqykf/kifr dk fofu’p; vfUre gksxkA
vihy djus dk
vf/kdkj
33 ¼1½ fdlh ijh{kk ds fy, dksbZ Nk= ;k vH;FkhZ ftldk uke] ;FkkfLFkfr] fo|k
Ikfj"kn~] dqykuq’kkld cksMZ ;k ijh{kk fu;a=d ds vkns’kksa ;k ladYi }kjk
fo'ofo|ky; dh ukekadu lwph ls gVk fn;k x;k gks vkSj ftldks ,d ls
vf/kd o"kZ rd ds fy, fo’ofo|ky; dh ijh{kkvksa es alfEefyr gksus ls oftZr
dj fn;k x;k gks] vius }kjk ,sls vkns'kksa dh izkfIr ds fnukad ds nl fnu ds
Hkhrj fyf[kr :i esa vius dks vihy dj ldrk gS tks ;FkkfLFkfr] mi;qZDr
izkf/kdkfj;ksa ;k lacaf/kr lfefr ds fofu’p; dks iq"V] mikUrfjr ;k fujLr dj
ldsxkA
¼2½ dqyifr }kjk fy;k x;k dksbZ Hkh fu.kZ; vfUre gksxkA
¼3½ dqyifr vihy dk vf/kdkj Lo;a ds foosd ls vFkok dsUnz ljdkj] jkT;
ljdkj] ;w0th0lh0 }kjk le; le; ij ikfjr fu;eksa ds vuqlkj cny ldrk
gSA
dY;k.kdkjh ;kstuk
34 fo’ofo|ky;] vius deZpkfj;ksa ds ykHk] ds fy, ,slh jhfr ls vkSj ,slh 'krksZa ds
v/;/khu jgrs gq, dk;Z ifj"kn }kjk vo/kkfjr ,slh dY;k.kdkjh ;kstuk ;k Hkfo";
fuf/k dk xBu dj ldrk gS ;k ,slh chek ;kstukvksa dh O;oLFkk dj ldrk gS tSlk
dk;Zifj"kn }kjk fuf'pr fd;k tk,A
izkf/kdj.k fuxeksa
fudk;ksa ds xBu ds
ckjs esa fookn
35 ;fn ,slk dksbZ iz’u mRiUu gks fd D;k dksbZ O;fDr fo’ofo|ky; ds fdlh izkf/kdkjh
;k vU; fudk; ds lnL; ds :i esa lE;d :i ls ukfer ;k fu;qDr fd;k x;k gS
;k og mldk lnL; gksus dk gdnkj gS rks ,ssls ekeys dks dqykf/kifr dks fufnZ"V
fd;k tk,xk] ftldk ml fo"k; esa fofu’p; vfUre gksxkA
lfefr;kas dk lafo/kku
36 tgk¡ fo’ofo|ky; ds fdlh izkf/kdkjh dks bl vf/kfu;e ;k ifjfu;eksa ds v/khu
lfefr;ka fu;qDr djus dh 'kfDr iznku dh x;h gks ogk¡ ,slh lfefr;ksa esa vU;Fkk
micfU/kr ds flok;] lacaf/kr izkf/kdkjh ds lnL; vkSj ,sls vU; O;fDr ftUgsa
izkf/kdkjh izR;sd ekeys esa mfpr le>sa gksaxsA
fjfDr;ksa dk Hkjk tkuk
37 fo’ofo|ky; ds fdlh izkf/kdkjh ;k vU; fudk; ds lnL;ksa ¼insu lnL;ksa ls fHkUu½
esa gq;h lHkh fjfDr;ksa dks ,sls O;fDr ;k fudk; }kjk ftlus mu lnL;ksa dks ftuds
LFkku fjDr gq, gSa fu;qDr] fuokZfpr ;k lg;ksftr fd;k Fkk] ,slh vof/k ds fy,
ftldk izko/kku mi;qDr /kkjk esa fd;k x;k gks] Hkjk tk,xkA
dk;Zokgh dh
vfof/kekU;rk
38 fo’ofo|ky; ds fdlh izkf/kdkjh ;k vU; fudk; dk dksbZ dk;Z ;k dk;Zokgh mlds
lnL;ksa esa fdlh fjfDr ;k fjfDr;ksa dh fo|ekurk ek= ds dkj.k vfof/kekU; ughsa
gksxhA
fo'ofo|ky; ds
vfHkys[k dks izekf.kr
djus dh jhfr
39 fo’ofo|ky; ds fdlh izkf/kdkjh ;k lfefr dh fdlh jlhn] vkosnu] lwpuk] vkns'k]
dk;Zokgh] ladYi ;k vU; nLrkost tks fo’ofo|ky; ds vf/kIkR; es gks dks ;fn
dqylfpo }kjk izekf.kr fd;k x;k gks rks ,slh jlhn] vkosnu] lwpuk] vkns’k]
dk;Zokgh] ladYi ;k nLrkost dks ;k jftLVj esa izfof"V dh fo|ekurk izFkeǹ"V;k
lk{; ds :i esa xzg.k fd;k tk,xk vkSj mlesa vfHkfyf[kr fo"k; vkSj O;ogkj dks
lk{; ds :i esa xzg.k fd;k tk,xkA
ifjfu;eksa vkSj
v/;kns'kksa dk izdk'ku
40 ¼1½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e ;k vf/kfu;e fyf[kr :i
esa miYkC/k djk;k tk,xkA
¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e ;k vf/kfu;e l{ke
izkf/kdkjh }kjk cuk;s tkus ij ;Fkk’kkh/kz izòRr fd;k tk,xkA
LFkk;h foU;kl fuf/k
41 ¼1½ fo’ofo|ky; jk"Vªh;d̀r cSad dh U;wure ik¡p djksM+ #i;s dh fQDlM fMiksftV
ds :i esa ,d LFkk;h foU;kl fuf/k dh LFkkiuk djsxk tksfd mRRkjk[k.M ljdkj
dks IysTM gksxhA
¼2½ fo’ofo|ky; dks LFkk;h foU;kl fuf/k dks ,slh jhfr ls tSlh fofgr dh Tkk,]
fuos’k djus dh 'kfDr gksxhA
¼3½ fo’ofo|ky; lkekU; fuf/k ls ;k fodkl fuf/k ls dksbZ /kujkf’k LFkk;h foU;kl
fuf/k dks vUrfjr dj ldsxkA
¼4½ mi/kkjk ¼1½ esa fofufnZ"V U;wure /kujkf’k ls vf/kd dksbZ /kujkf’k fo’ofo|ky;
ds iz;kstuksa ds fy, fo’ofo|ky; }kjk LFkk;h foU;kl fuf/k ls fudkyh tk
ldsxhA
lkekU; fuf/k
42 ¼1½ fo’ofo|ky; ,d lkekU; fuf/k dh LFkkiuk djsxk ftlesa fuEufyf[kr /kujkf’k
tek dh tk,xh] vFkkZr~%&
¼d½ lHkh 'kqYd] ftls fo’ofo|ky; }kjk izHkkfjr fd;k tk,(
¼[k½ fdlh vU; L=ksr ls izkIr dh x;h LkEkLr /kujkf’k(
¼x½ VªLV }kjk fd, x, lHkh va’knku ( vkSj
¼?k½ fdlh vU; O;fDr ;k fudk; }kjk ftls rRle; izòRr fdlh vU; fof/k
}kjk fuf"k) u fd;k x;k gks] bl fufeRr fd, x;s lHkh va’knkuA
¼2½ lkekU; fuf/k esa tek /kujkf’k dk mi;ksx fo’ofo|ky; ds lHkh vkorhZ O;;ksa ds
fy, fd;k tk,xkA
fodkl fuf/k
43 ¼1½ fo’ofo|ky; ,d fodkl fuf/k Hkh LFkkfir djsxk] ftlesa fuEufyf[kr /kujkf’k
tek dh tk,xh] vFkkZr~%&
¼d½ fodkl 'kqYd ftls Nk=ksa ls izHkkfjr fd;k tk ldrk gS(
¼[k½ fo’ofo|ky; ds fodkl ds iz;kstuksa ds fy, vU; lzksrksa ls izkIr dh Xk;h
leLr /kujkf’k(
¼x½ VªLV }kjk fd, x, lHkh va’knku(
¼?k½ fdlh vU; O;fDr ;k fudk; }kjk ftls rRle; izòRr fdlh vU; fof/k
}kjk fuf"k) u fd;k x;k gks] bl fufeRr fd, x;s lHkh va’knku(
¼M-½ LFkk;h foU;kl fuf/k ls izkIr dh x;h leLr vk;(
¼2½ fodkl fuf/k esa le;≤ ij tek dh x;h /kujkf’k dk mi;ksx fo’ofo|ky;
ds fodkl ds fy, fd;k tk,xk(
fuf/k dk vuqj{k.k
44 /kkjk 41] 42] ,oa 43 ds v/khu LFkkfir fuf/k;ksa dks dksVZ ds lkekU; i;Zos{k.k vkSj
fu;a=.k ds v/khu jgrs gq, ,slh jhfr ls] fofu;fer vkSj vuqjf{kr fd;k tk,xk tSlh
fofgr dh tk,A
foÙkh; 'krs±
45 fo’ofo|ky; jkT; ljdkj vFkok jkT; ljdkj ds LokfeRrk/khu vkSj fu;a=.k/khu
fdlh vU; fudk; ;k fuxe ls fdlh lgk;rkuqnku vFkok fdlh foRrh; lgk;rk ds
fy, ik= ugha gksxkA
'kqYd
46 fofHkUu 'kS{kf.kd dk;Zdzeksa ds fy, izHkkfjr 'kqYd rRle; izòRr fof/k;ksa ds vuqlkj
foRr lfefr }kjk fu/kkZfjr fd;k tk;sxkA
lwpukvksa vkSj vfHkys[kksa
dks eaxkus ds fy, jkT;
ljdkj dh 'kfDr;ka
47 ¼1½ fo’ofo|ky; vFkok fo’ofo|ky; ds fdlh izkf/kdkjh ;k vf/kdkjh dk ;g drZO;
gksxk fd og fo’ofo|ky; ds iz’kklu vFkok foRrh; vkSj vU; dk;Zdykiksa ls
lEcfU/kr lwpukvksa ;k vfHkys[kksa dks izLrqr djs tks jkT; ljdkj }kjk ekax dh
tk;A
¼2½ jkT; ljdkj ;fn ;g le>rh gS fd bl vf/kfu;e vFkok ifjfu;eksa ;k
v/;kns'kksa ds mica/kksa dk mYya?ku gqvk gS rks og fo'ofo|ky; dh /kkjk 52 ds
v/khu ,sls funsZ'k tkjh dj ldrh gS ftls og vko';d le>sA
fo'ofo|ky; dk
fo?kVu
48 ¼1½ fo'ofo|ky; jkT; ljdkj dks de ls de N% ekg dh fyf[kr uksfVl nsxk ;fn
og vius xBu vkSj fuxeu dks fofu;fer djus okyh fof/k ds vuqlkj vius
fo/kVu dk izLrko djrk gSA
¼2½ mi/kkjk ¼1½ esa fufnZ"V uksfVl ds izkIr gksus ij jkT; ljdkj fo'ofo|ky; ds
fo/kVu ds fnukad ls vkSj tc rd fo'ofo|ky; ds fu;fer f'k{k.k ikB~;Øeksa esa
Nk=ksa dk vfUre cSp vius f'k{k.k ikB~;Øeksa dks ,slh jhfr ls iwjk u dj ys]
fo'ofo|ky; ds iz'kklu dh ,slh O;oLFkk djsxk tSlh fofgr dh tk;A
fo?kVu ds nkSjku
fo'ofo|ky; dsk O;;
49 ¼1½ /kkjk 48 ds v/khu mls izcU/ku djus dh vof/k ds nkSjku fo'ofo|ky; ds
iz’kklu ds fy, O;; dk ogu LFkk;h foU;kl fuf/k] LkkekU; fuf/k ;k fodkl
fuf/k ls fd;k tk,xkA
¼2½ ;fn mi/kkjk ¼1½ esa fufnZ"V fuf/k] fo’ofo|ky; ds O;; dks iwjk djus ds fy,
fo’ofo|ky; ds izca/ku dk s xzg.k djus ds nkSjku i;kZIr ugha gS rks jkT; ljdkj
}kjk ,slk O;; fo’ofo|ky; dh lEifRr;ksa ;k vkfLRk;ksa dks fuLrkj.k djds
fd;k tk ldsxkA
jkT; ljdkj }kjk
fo'ofo|ky; dh
ekU;rk okil fy;k
tkuk
50 ¼1½ jkT; ljdkj dks bl vf/kfu;e ds micU/kksa ds vuqlkj fo’ofo|ky; ds dk;Z u
djus ds laca/k esa dksbZ f’kdk;r izkIr gksus ij og fo’ofo|ky; dks f'kdk;r dh
ewyizfr Hkstrs gq, fo'ofo|ky; ls vis{kk djsxh fd ,sls le; ds Hkhrj tks
mfpr le>s fdUrq tks N% ekl ls de ugha gksxk] dkj.k crk;s fd fo’ofo|ky;
dh ekU;rk D;ksa u okil ys yh tk,A
¼2½ ;fn mi/kkjk ¼1½ v/khu nh x;h uksfVl ij fo’ofo|ky; dk mRrj izkIr gks tkus
ij jkT; ljdkj dk lek/kku gks tk, fd izFkeǹ"V;k bl vf/kfu;e ds micU/kksa
ds mYy/kau dk ekeyk ik;k x;k gS rks og ,slh tkap djus dk vkns’k nsxh
ftls og vko’;d le>sA
¼3½ mi/kkjk ¼2½ ds v/khu fdlh tkap ds iz;kstuksa ds fy, jkT; ljdkj] vf/klwpuk
}kjk tkap izkf/kdkjh ds :i esa fdlh vf/kdkjh ;k izkf/kdkjh dks bl vf/kfu;e
ds micU/kksa ds mYyÄau ds vfHkdFku dh tkap djus vkSj fjiksVZ nsus ds fy,
fu;qDr djsxhA
¼4½ mi/kkjk ¼3½ ds v/khu izR;sd tkap vf/kdkjh dks bl vf/kfu;e ds v/khu vius
dR̀;ksa dk lEiknu djrs le; flfoy izfdz;k lafgrk] 1908 ds v/khu fdlh okn
dk vkSj fof’k"Vr% fuEufyf[kr ekeyksa ds lEcU/k esa fopkj.k djus okys flfoy
U;k;ky; dh 'kfDr gksxh] vFkkZr~%&
¼d½ fdlh lk{kh dks leu djuk vkSj mifLFkr gksus ds fy, ck/; djuk vkSj
'kiFk fnykdj mldk c;ku ysuk]
¼[k½ fdlh nLrkost ds izLrqfrdj.k vkSj izLrqr djus dh vis{kk djuk]
¼x½ fdlh dk;kZy; ls fdlh yksd vfHkys[k ;k mldh izfr dh ekax djuk]
¼?k½ 'kiFk i=ksa ij lk{; izkIr djuk]
¼M-½ dksbZ vU; ekeyk tks fofgr fd;k tk,A
¼5½ ;fn tk¡p fjiksVZ dh izkfIr ij jkT; ljdkj dk ;g lek/kku gks tk, fd
fo'ofo|ky; esa bl vf/kfu;e dk mYyÄau fd;k x;k gS rks og fo’ofo|ky; dks
;g funsZ'k nsxh fd og vko';d lq/kkj djs vkSj bl vf/kfu;e ds mica/kksa ds
leqfpr fØ;kUo;u ds fy, lq>ko nsA
¼6½ ;fn ;g ik;k tkrk gS fd fo'ofo|ky; us fujUrj rhu ckj vf/kfu;e dk mYya?ku
fd;k gS rks jkT; ljdkj fo'ofo|ky; vuqnku vk;ksx ds iwoZ vuqeksnu ls
fo'ofo|ky; dh ekU;rk okil ys ldrh gSA
¼7½ mi/kkjk ¼6½ ds v/khu fo'ofo|ky; ds izcU/k dh vof/k ds nkSjku] jkT; ljdkj
LFkk;h foU;kl fuf/k] lkekU; fuf/k ;k fodkl fuf/k dk mi;ksx fo'ofo|ky; ds
dk;Zdykiksa ds izcU/k ds iz;kstuksa ds fy, dj ldsxhA ;fn fo'ofo|ky; dh
fuf/k fo'ofo|ky; ds visf{kr O;; dks iwjk djus ds fy, i;kZIr ugha gS rks
jkT; ljdkj mDr O;; dks iwjk djus ds fy, fo'ofo|ky; dh vkfLr;ksa ;k
lEifRr;ksa dk fuLrkj.k dj ldsxhA
¼8½ mi/kkjk ¼6½ ds v/khu izR;sd vf/klwpuk jkT; fo/kku e.My ds nksuksa lnuksa ds
le{k fØ;kUo;u ds iwoZ j[kh tk,xhA
uhfr fo"k;d ekeyksa esa
jkT; ljdkj dk funsZ'k
nsus dk vf/kdkj
51 jkT; ljdkj le;≤ ij fo’ofo|ky; dks ,slh uhfr fo"k;d funsZ’k tkjh dj
ldrh gS tks bl vf/kfu;e ds micU/kksa ls vlaxr u gksas] tSlk og vko’;d le>sA
,sls funsZ’kkasa dk vuqikyu fo’ofo|ky; }kjk fd;k tk,xkA
fo?kVu@ekU;rk jn~n
gksus ij
lEifRr;ka@mRrjnkf;Ro
dh fLFkfr
52 vf/kfu;eksa esa Åij mfYyf[kr fdlh [k.M ds v/khu fo'ofo|ky; ds fo?kVu dh
fLFkfr esa fo'ofo|ky; dh leLr vkfLr;ka vkSj lEifRr;ka] ftlesa LFkk;h foU;kl
fuf/k] lkekU; fuf/k ;k dksbZ vU; fuf/k lfEefyr gSa rFkk fo'ofo|ky; ds nkf;Ro Hkh
izLrkfor U;kl ls lEcfU/kr gks tk;saxsA
--------------/-------------
THE RAS BIHARI BOSE SUBHARTI UNIVERSITY
ACT, 2016
{Uttrakhand Act No. 35 of 2016}
INDEX
Section Details
1 Short title, extent and commencement
2 Definitions
3 Establishment of University
4 Conditions for establishment of University
5 Starting of the University
6 Objects of the University
7 Powers of University
8 Admission and Standards
9 University open to all classes and creeds
10 Reservation
11 Officers of the University
12 The Visitor
13 The Chancellor
14 The Vice-Chancellor
15 The Pro- Vice-Chancellor
16 Principals
17 The Registrar
18 Dean of Faculties
19 Finance Officer
20 Other Officers
21 Authorities of the University
22 The Court
23 The Executive Council
24 The Academic Council
25 The Finance Committee
26 The Planning Board
27 Board of Faculty and other authorities of the University
28 Power to make Statutes
29 Power to make Acts
30 Annual Report
31 Annual Accounts
32 Conditions of Service of employees
33 Right to Appeal
34 Employee’s provident fund and welfare schemes
35 Disputes as to the constitution of Authorities and bodies
36 Constitution of Committees
37 Filling of the vacancies
38 Invalidity of Proceedings
39 Mode of Proof of University records
40 Publication of Statues, and Act
41 Permanent Endowment fund
42 General Fund
43 Development Fund
44 Maintenance of Fund
45 Financial Condition
46 Fees
47 Power of the State Government to call for information and records
48 Dissolution of University
49 Expenditure of the University during dissolution
50 De-recognition of University
51 Power of the State Government on policy matters
52 Status of assets/liabilities on dissolution /de-recognition
THE RAS BIHARI BOSE SUBHARTI UNIVERSITY
ACT, 2016
(Uttrakhand Act No. 35 of 2016)
AN
ACT
to establish and incorporate a Teaching University sponsored by Dr. Jagat
Narain Subharti Charitable Trust, Dehradun in Uttrakhand and to provide for
matters connected therewith or incidental thereto;
IT IS HEREBY enacted in the Sixty-seventh Year of the Republic of India by
Uttrakhand State Legislative Assembly as follows:-
Short Title and
Commencement
1 (1) This Act may be called the Ras Bihari Bose Subharti
University Act, 2016.
(2) It shall come into force on such date as the State
Government may, by notification in the Official
Gazette, appoint.
Definitions 2 In this Act, unless the context otherwise requires:—
(a) "Academic Council" means the Academic
Council of the University;
(b) "Board" means the Board of Studies and the Planning
Board, or any other Board of the University;
(c) “Visitor”, "Chancellor", "Vice-Chancellor" and "Pro-
Vice-Chancellor" means respectively the Visitor,
Chancellor, the Vice-Chancellor and the Pro-Vice-
Chancellor of the University;
(d) "Court" means the Court of the University;
(e) "Director / Principal" means the Head of an
Institution, College, School, Polytechnic and
Industrial Training Institute or the person appointed
for the purpose to act as such in his absence;
(f) "Department" means a Department of Studies, and
includes a Centre of Studies and Research;
(g) "Employee" means any person appointed by the
University, and includes a teacher or any other
member of the staff of the University;
(h) "Executive Council" means the Executive Council of
the University;
(i) "Faculty" means a Faculty of the University;
(j) "Hostel" means Scholars/Students Hostel of the
University;
(k) "Institution" means an Academic Institution
established or maintained by the University;
(l) "Prescribed" means prescribed by Statutes;
(m) "Records and Publications" means the Records and
Publications of the University;
(n) "Statutes" and "Acts" means respectively, the Statutes
and Acts of the University for the time being in force.
(o) "Student" means a student enrolled in the Register of
the University;
(p) "Teacher of the University" means Professor,
Associate Professor/Reader Asst. Professor/
Lecturer and such other person as may be appointed
for imparting education/instructions or conducting
research in the University and is designated as
Teacher by the Acts;
(q) "Accounts Officer", "Registrar", “Additional
Registrar”, "Deputy Registrar", “Assistant Registrar”,
“Purchase Officer”, "Finance Officer", "Controller of
Examinations", "Librarian", “Chief Proctor”,
"Proctor" means respectively the Accounts Officer,
Registrar, Additional Registrar, Deputy Registrar,
Assistant Registrar, Purchase Officer, Finance
Officer, Controller of Examinations, Librarian, Chief
Proctor, Proctor of the University;
(r) "Trust" means Dr. Jagat Narain Subharti Charitable
established on 12.08.2002 by the name of Sri Sri 1008
Narayan Swami Charitable Trust and the new name
‘Dr. Jagat Narain Subharti Charitable’, given vide
amended and corrected Trust Deed dated 15.09.2011
which was registered at the office of the Sub Registrar
Vikas Nagar, Dehradun on 15.09.2011. Therefore, all
the properties registered under the name of Sri Sri
1008 Narayan Swami Charitable Trust comes under
the ownership of Dr. Jagat Narain Subharti Charitable
Trust;
(s) "University", means the Ras Bihari Bose Subharti
University, Uttrakhand established under this Act by
the Trust.
Establishment of
University
3 (1) There shall be established at Dehradun in Uttrakhand,
a University by the Trust, in the name of Ras Bihari
Bose Subharti University, Uttrakhand.
(2) The University shall be a Body Corporate.
Conditions for
establishment of
University
4 The sponsoring body, the Trust shall, for the purposes of
establishing the University under this Act, fulfill / have
already fulfilled the following conditions, namely:-
(a) The Trust already possesses more than 10 acres
contiguous land;
(b) The Trust has already constructed on land referred to
in clause (a), buildings of more than 20000 sq. meter
carpet area;
(c) The Trust has already installed equipments and
furniture, in offices and laboratories worth more than
Rs. thirty lacs in the building referred to in clause (b);
(d) The Trust has already installed computers, common
networking and purchased books worth more than Rs.
75 lacs;
(e) The Trust has already purchased books of more than
Rs. Twenty Five lacs;
(f) The net worth of the trustees is more than 30 crores;
(g) The Trust has already invested a sum of Rs. 58 crores
in the development of the infrastructure of the
University;
(h) The Trust has given an affidavit to follow the policy of
reservation of the State Government, giving 25%
reservation in admissions to the permanent residents
of Uttarakhand and giving 25% rebate in the fee to the
permanent residents of Uttrakhand and to appoint all
the employees of group ‘C’ and ‘D” from the
permanent Residents of Uttrakhand;
(i) The Trust has given an affidavit that it shall follow
such other directions issued by the State Government
from time to time;
(j) The Trust has given commitment to start Post
Graduate courses at least in five disciplines;
(k) The Trust has given an affidavit that it shall follow the
Acts, rules, regulations, orders, issued by the U.G.C.,
Statutory Bodies, Central and the State Government.
Starting of the
University
5 (1) The University shall start operation only after the State
Government issues to the Trust a letter of authorization
for the commencement of the functioning of the
University.
(2) The State Government shall issue the letter of
authorization after verifying the proposal along with
documents received from the Trust to the effect that all
conditions referred to in section (4) have been fulfilled.
Objects of the
University
6 The objects of the University shall be to disseminate and
advance knowledge by providing instructional, research and
extension of facilities in such branches of learning as it may
deem fit and the University shall Endeavour to provide to
students and teachers the necessary atmosphere and facilities
for the promotion of:-
(a) Innovations in education leading to restructuring of
courses, new methods of teaching and learning and
integral development of personality;
(b) Studies in various disciplines;
(c) Inter-disciplinary studies;
(d) National integration, secularism, social equity and
engineering of international understanding and ethics.
Powers of University 7 The University shall have the following powers, namely:-
(a) to provide for instruction in such branches of learning
as the University may, from time to time, determine
and to make provisions for research and for the
advancement and dissemination of knowledge;
(b) to impart and promote the study of Science,
Technology, Medicine, Dentistry, Management, Law
and other professional courses and also history,
culture, philosophy, art etc. through in-campus centers
or by conducting distant educational programs with
due permissions of the University Grant Commission.
(c) to honor educational stalwarts and persons of academic
eminence with the decoration of Professor Emeritus.
(d) to grant, subject to such conditions as the University
may determine, diplomas or certificates to, and confer
degrees or other academic distinctions on the basis of
examinations, evaluation or any other method of
testing on persons, and to withdraw any such
diplomas, certificates, degrees or other academic
distinctions for good and sufficient cause;
(e) to confer honorary degrees or other distinctions in the
manner prescribed;
(f) to provide education including correspondence and
such other courses to such persons, who are not
members of the University after obtaining permissions
from the relevant bodies wherever required;
(g) to institute Directorships, Principalships,
Professorships, Associate Professorships/Readerships,
Assistant Professorships/Lectureships and other
teaching or academic posts required by the University
and to make appointments for the same;
(h) to create administrative, ministerial and other posts
and to make appointments thereto;
(i) to appoint/engage persons working in any other
University or Organization having specific knowledge
permanently or for a specified Period;
(j) to co-operate, collaborate or associate with any other
University or Authority or Institution in such manner
and for such purpose as the University may determine;
(k) to establish and maintain schools, centers, spcialised
laboratories or other unit for research and instructions
as are in the opinion of the University, necessary for
the furtherance of its objects;
(l) to institute and award fellowships, scholarships,
studentships, medals and prizes;
(m) to establish, maintain and supervise residence/hostels
for students of University and promote their health &
general welfare activities;
(n) to make provisions for research and consultancy, and
for that purpose to enter into such arrangements with
other institutions or bodies as the University may deem
necessary;
(o) to declare centre, an institution, a department, or
school, as the case may be, in accordance with the
Statutes;
(p) to determine standards for admission into the
University, which may include examination,
evaluation or any other method of testing;
(q) to determine the fee for different course, demand and
receive payment of fees and other charges;
(r) to make special arrangements in respect of women
students as the University may consider desirable;
(s) to regulate and enforce discipline amongst the
employees and students of the University and take
such disciplinary measures in this regard as may be
deemed necessary by the University;
(t) to make arrangements for promoting the health and
general welfare of the employees of the University;
(u) to receive donations and to acquire, hold, manage and
dispose of any property, movable or immovable for the
welfare of the University;
(v) to borrow by way of hypothecation or mortgage
against the property of University with prior approval
of the Trust.
(w) to appoint, either on contract or otherwise, visiting
professors, emeritus professor, consultants, fellows,
scholars, artists, course writers, and such other persons
who may contribute to the advancement of the objects
of the University.
(x) to do all such other acts and things as may be
necessary, incidental or conducive to the attainment of
all or any of the objects of the University and which
may be permitted by the Executive Council of the
University.
Admission and
Standards
8 (1) Admission to the different academic programs shall be
made in accordance with the laws for the time being in
force/as decided by the Executive Council of the
University
(2) The University shall ensure that the academic
standards of the courses offered by the University are
in accordance with the guidelines of the University
Grants Commission / MCI / DCI / AICTE / INC and or
other statutory bodies etc. as the case may be;
(3) The teacher-student ratio shall be in accordance with
the guidelines of the University Grants Commission or
specific Council.
University open to all
classes and creeds
9 The University shall be open to persons of either sex and of
whatever race, creed, caste or class, and it shall not be lawful
for the University to adopt or impose on any person any test
whatsoever of religious belief or profession in order to entitle
him to be admitted therein as an officer, a teacher, staff
member, student, or to hold any office therein or to graduate
thereat.
Reservation
10 Trust will follow the policy of reservation of the State
Government, will give 25% reservation in admissions to the
permanent residents of Uttrakhand and give 25% rebate in
the fee to the permanent residents of Uttrakhand and
appoint all the employees of group ‘C’ and ‘D” who are the
permanent Residents of Uttrakhand
Officers of the
University
11 The following shall be the other officers of the University:-
(a) Visitor;
(b) Chancellor;
(c) Vice-Chancellor;
(d) Pro-Vice-Chancellor;
(e) Principal or Head of the Institution;
(f) Registrar;
(g) Dean of Faculty;
(h) Dean of student's Welfare;
(i) Controller of Examination;
(j) Chief Proctor;
(k) Finance Officer; and
(l) Such other officer as may he declared by the Statutes
to be officers of the University.
The Visitor
12 (1) The Governor of Uttarakhand will be Visitor of the
University.
(2) The Visitor shall, when present, will preside over the
Convocation of the University held for conferring
degrees.
(3) The Visitor shall have the following powers; namely;
(a) to call for any paper or information in relation to
the affairs of the University;
(b) On the basis of the information received by the
Visitor, if he is satisfied that any decision taken
by any authority of the University is not in
conformity with the Act, Statutes or Rules, he
may issue such directions as he may deem fit for
the reconsideration of such decision by the
Chancellor of the University, in the interest of the
University and the directions so issued shall be
complied with by the Chancellor.
(4) Every proposal for the conferment of an honorary or
degree or distinction shall be subject to the approval of
the Visitor.
The Chancellor 13 (1) A person of eminence shall be appointed by Board of
Trustees of the Trust as Chancellor for a period of
three years.
(2) The Chancellor may in writing under his hand
addressed to the Trust, resign his office.
(3) The Chancellor shall, by virtue of his office, be the
Head of the University and shall constitute interim
Executive Council.
(4) The Chancellor shall, if Visitor is not present, preside
at the Convocation of the University held for
conferring degrees.
The Vice-Chancellor
14 (1) The Vice Chancellor shall be appointed by the
Chancellor in such manner as may be prescribed, for a
period of three years.
(2) The Vice Chancellor shall be the principal executive
and academic officer of the University and shall be the
Chairman of the Executive Council and the Academic
Council of the University and shall exercise general
supervision and control over the affairs of the
University and give effect to the decisions of the
authorities of the University.
(3) The Vice-Chancellor may, if he is of the opinion that
immediate action is necessary on any matter, exercise
any power conferred on any authority of the
University by or under this Act and shall convey to
such authority the action taken by him on such matters
:
Provided that any authority or any person
in the service of the University who is aggrieved by
the action taken by the Vice-Chancellor under this
sub-section, may prefer an appeal to the Chancellor
within one month from the date of communication of
the order. The Chancellor may confirm, modify or
reverse action taken by the Vice-Chancellor.
(4) The Vice-Chancellor shall exercise such powers and
perform such other functions as may be prescribed.
The Pro- Vice-
Chancellor
15 (1) The Pro-Vice-Chancellor shall be appointed by the
Vice-Chancellor for a period of one year at a time as
prescribed and shall exercise such powers and
performs such functions as may be prescribed.
(2) The Pro-Vice Chancellor appointed under sub-section
(1) shall discharge his duties in addition to his duties
as a professor.
(3) The Pro-Vice Chancellor shall assist the Vice-
Chancellor in discharging day to day duties as and
when required by the Vice-Chancellor.
Principals
16 Principal or Head of Institution shall be appointed in such
manner and shall exercise such powers and perform such
functions as may be prescribed. They will be responsible for
maintaining the discipline in the University and the overall
achievements of the objects of the Institution/College.
The Registrar
17 (1) The Registrar shall be appointed in such manner as
may be prescribed.
(2) The Registrar shall have the power to enter into
agreements, sign documents and authenticate records
on behalf of the University and shall exercise such
other powers and perform such other function as may
be prescribed.
(3) The Registrar shall be the ex-officio Secretary of the
Executive Council and the Academic Council.
Dean of Faculties
18 Every Dean shall be appointed in such manner and shall
exercise such powers and perform such functions as may be
prescribed.
Finance Officer
19 (1) The Finance Officer shall be appointed in such manner
and shall exercise such powers and perform such
functions as may be prescribed.
(2) The Finance Officer shall be the ex-officio Secretary
of Finance Committee.
Other Officers
20 The manner of appointment and powers and duties of the
other officers of the University shall be such as may be
prescribed. :
Authorities of the
University
21 The following shall be the authorities of the University:-
(a) Court;
(b) Executive Council;
(c) Academic Council;
(d) Finance Committee;
(e) Planning Board;
(f) Boards of Faculties;
(g) Admissions Committee;
(h) Examinations Committee;
(i) Such other authorities as may be declared by the
Statutes to be authorities of the University.
The Court
22 (1) The Constitution of the Court and the term of office of
its members shall be such as may be prescribed.
(2) Subject to the provisions of this Act the Court shall
have the following powers and functions, namely:-
(a) to review from time to time, the broad policies
and programmes of the University and suggest
measures for the working, improvement and
development of the University;
(b) to consider and pass resolutions on the Annual
Report and the Annual Accounts of the
University and Audit Report of such accounts;
(c) to nominate members for various councils or
Government, semi government or private
bodies, where such a member is required to be
sent & represent the University for the specific
period as may prescribed;
(d) to perform such other functions as may be
prescribed.
The Executive
Council
23 (1) The Executive Council shall be the principal executive
body of the University.
(2) The Constitution of the Executive Council, the term of
office of its members and its powers and duties shall
be such as may be prescribed.
The Academic
Council
24 (1) The Academic Council shall be the principal academic
body of the University and shall subject to the
provisions of the Statutes and the Acts, co-ordinate
and exercise general supervision over the academic
policies of the University.
(2) The Constitution of the Academic Council, the term of
office of its members and its powers and duties shall
be such as may be prescribed.
The Finance
Committee
25 (1) The Finance Committee shall be the principal
financial body of the University to take care of the
financial matters.
(2) The constitution, powers and functions of the Finance
Committee shall be such as may be prescribed.
The Planning Board
26 (1) The Planning Board shall be the principal planning
body of the University. The Board shall ensure that the
infrastructure and academic support system meets the
norms of the University Grants Commission or the
respective councils.
(2) The constitution of the Planning Board, term of office
of its members and its other powers and duties shall be
such as may be prescribed.
Board of Faculty
and other authorities
of the University
27 The constitution, powers and functions of the Boards of
faculties the Admission Committee, the Examination
Committee and of such other authorities of University which
may be declared by the statues to be the authorities of the
University, shall be such as may be prescribed.
Power to make
Statutes
28 (1) The Executive Council shall make the statues for
carrying out the purposes of this Act and will take
approval of the Chancellor before implementing them.
(2) Subject to the provisions of this Act the Statues may
provide for all or any of the following matters,
namely:—
(a) the constitution, powers and functions of the
authorities and other bodies of the University, as
may be constituted from time to time;
(b) the appointment and continuance in office of the
members of the said authorities, filling of
vacancies of members and all other matters
relating to those authorities for which it may be
necessary to provide;
(c) the appointment, powers and duties of the
officers of the University and their emoluments;
(d) the appointment of teachers of the University
and other academic and administrative staff; and
their emoluments;
(e) the appointment of teachers and other academic
and administrative staff working in any other
University or Institution for a specific period for
undertaking a joint project;
(f) the conditions of service of employees including
provisions for retirement benefits, insurance and
provident fund, the manner of termination of
service and disciplinary actions;
(g) the principles governing seniority of service of
employees;
(h) the procedure for settlement of disputes between
employees or students and the University;
(i) the procedure for appeal to the Executive
Council by any employee or student against the
action of any officer or authority of the
University;
(j) the conferment of honorary degrees;
(k) the withdrawal of degree, diploma, certificate
and other academic distinctions;
(l) the institution of fellowships, scholarships,
studentships, medals and prizes;
(m) the maintenance of discipline among the
students;
(n) the establishment and abolition of Departments,
Centres and other constituted
institutions/Colleges etc,
(o) to approve the fee fixed by the finance
committee for different courses,
(p) to allow the number of admissions in a
particular course and decide the mode of
admission. It will direct the Admission
Committee to hold competitive examinations
wherever required as per law and regulations of
the statutory bodies for determining the merit of
the students for the admission in a particular
course,
(q) to delegate powers in the authorities or officers
of the University for the smooth functioning of
the University and to withdraw them if required
and
(r) all other matters, which may be prescribed.
(3) The Executive Council shall not make, amend or
repeal any Statute affecting the powers or constitution
of any authority of the University until such authority
has been given an opportunity of expressing an
opinion in writing on the proposed changes, and any
opinion so expressed shall be considered by the
Executive Council.
(4) Notwithstanding anything contained in the foregoing
sub-sections the Chancellor may direct the University
to make provisions in the Statutes, in respect of any
matter specified by him and if the Executive Council
is unable to implement such a direction within ninety
days of its receipt, the Chancellor may, after
considering the reasons, if any, communicated by the
Executive Council for its inability to comply with such
direction, make or amend the Statutes accordingly as
he may deem fit.
Power to make Acts
29 Subject to the provision of the Act and the Statutes, the Acts
shall be made by the Executive Council. Approval of the
Chancellor will be obtained within one month of its
implementation or passing by the Executive Committee. In
case any Act has been implemented but the Chancellor does
not give his approval, the same shall be withdrawn
immediately. Acts can be made for the following issues,
namely:-
(a) the admission of students to the University and their
enrolment as such;
(b) the courses of study to be laid down for all degrees,
diplomas and certificates of the University;
(c) the medium of instruction and examination;
(d) the award of degree, diploma, certificate and other
academic distinctions, the qualifications for the same
and the means to be taken relating to the granting and
obtaining of the same;
(e) the fees to be charged for courses of study in the
University and for admission to the examinations,
degrees, diplomas and certificates of the University;
(f) the conditions for the award of fellowships,
scholarships studentships, medals and prizes;
(g) the conduct of examinations, including the term of
Office and manner of appointment and the duties of
examining bodies, examiners and moderators;
(h) the conditions of residence of the students of the
University;
(i) the special arrangements, if any, which may be made
for the residence, discipline and teaching of women
students and prescribing of special courses of studies
for them within the University;
(j) the appointment and emoluments of employees other
than those for whom provision has been made in the
Statutes;
(k) the establishment of Centre of Studies, Boards of
Studies, Interdisciplinary Studies, Special Centres,
Specialized Laboratories and other Committees;
(l) the manner of co-operation and collaboration with
other Universities and authorities including learned
bodies or associations;
(m) the creation, composition and functions of any other
body which is considered necessary, for improving the
academic mileage of the University;
(n) the remuneration to be paid to the examiners,
moderators, invigilators and tabulators:
(o) such other terms and conditions of service of teachers
and other academic staff as are not prescribed by the
Statutes;
Annual Report
30 (1) The annual report of the University shall be prepared
under the direction of the Executive Council and shall
be submitted to the Court on or after such date as may
be prescribed and the Court shall consider the report in
its annual meeting.
(2) The court shall submit the annual report to the
Chancellor along with its comments, if any.
Annual Accounts
31 (1) The annual accounts and balance sheet of the
University shall be prepared under the directions of
the Executive Council and shall, once at least every
year and at intervals of not more than fifteen
months, be audited by an experienced and qualified
firm of Chartered Accountant of repute.
(2) A copy of the annual accounts, together with the audit
report thereon, shall be submitted to the Court and the
Chancellor along with the observations of the
Executive Council.
(3) Any observations made by the Chancellor or the Court
on the annual accounts shall be brought to the notice
of the Executive Council and the observations, if any,
shall after being reviewed by the Executive Council,
be submitted to the Court/Chancellor.
Conditions of
Service of employees
32 (1) Every employee of the University shall be appointed
/engaged as per provisions of the Statutes.
(2) Any dispute arising between the University and any of
the employees appointed substantively, shall be
referred to the Executive Council who shall decide the
dispute after affording an opportunity of being heard
to the employee within three months from the date of
its reference.
(3) The aggrieved employee may file an appeal against
the order of the Executive Council to the Chancellor.
(4) Any dispute in respect of any employee engaged
temporarily or on ad-hoc or part time or casual basis
shall be heard and decided by the Vice-Chancellor.
(5) Appeal against the decision of the Vice-Chancellor
can be made to the Chancellor. The decision of the
Chancellor shall be final and no suit shall lie in any
court in respect of the matters decided by the
Chancellor.
Right to Appeal
33 (1) Any student or candidate for an examination, whose
name has been removed from the rolls of the
University by the orders or resolution ofthe Academic
Council, Proctorial Board or Controller of
Examination as the case may be and who has been
debarred from appearing at the examinations of the
University for more than one year, may within ten
days of the date of receipt of such order by him in
writing appeal to the Vice-Chancellor who may
confirm, modify or reverse the decision to the
aforesaid authorities or the concerned Committee, as
the case may be.
(2) Any decision taken by the Vice-Chancellor shall be
final.
(3) The Vice Chancellor can modify the procedure and
system of appeal in view of the directions issued by
the Central Government, State Government, UGC
from time to time or suo motto.
Employee’s
provident fund and
welfare schemes
34 The University may constitute for the benefit of its
employees such welfare scheme or Provident Fund or
provide such insurance schemes as it may deem fit in such
manner and subject to such conditions as may be decided by
the Executive Council.
Disputes as to the
constitution of
Authorities and
bodies
35 If any question arises as to whether any person has been duly
nominated or appointed as or is entitled to be a member of
any authority or other body of the University, the matter
shall be referred to the Chancellor whose decision thereupon
shall be final.
Constitution of
Committees
36 Where any authority of the University is given power under
this Act or the Statutes to appoint Committees, such
Committees have as otherwise provided, consist of the
members of the authority concerned and of such other
persons as the authority in each case may think fit.
Filling of the
vacancies
37 All vacancies among the members (other than ex-officio) of
any authority or other body of the University shall be filled
for the period as per provision in the relevant section, as
soon as may be convenient by the person or the body, who
appointed, nominated or co-opted the member whose place
has become of such authority or body for the remaining term
for which he has been appointed or co-opted.
Invalidity of
Proceedings
38 No Act or proceedings of any authority or other body of the
University shall be invalid merely by reason of the existence
of a vacancy or vacancies among its members.
Mode of Proof of
University records
39 A copy of any receipt, application, notice, proceeding,
resolution of any authority or Committee of the University or
other documents in possession of the University, if certified
by the Registrar, shall be received as prima-facie evidence of
such receipt, application, notice, order, proceeding or
resolution, documents or the existence of entry in the register
and shall be admitted as evidence of the matters and
transaction therein where the original, if produced have been
admissible in evidence.
Publication of
Statues, and Act
40 (1) Every Statute or Acts made under this Act shall be
made available in writing.
(2) Each new Statute or Acts made under this Act shall be
enforced as soon as it is made by the competent
authority.
Permanent
Endowment fund
41 (1) The Trust shall create a permanent endowment fund of
at least rupees five crores in the form of a Fixed
Deposit of a Nationalized Bank pledged in the name
of the State Government.
(2) The University shall have the power to invest the
permanent endowment fund in such manner as may be
prescribed.
(3) The University may transfer any amount from the
general fund or the development fund to the
permanent endowment fund.
(4) Any amount exceeding the minimum amount specified
in sub-section (1) may be withdrawn from the
permanent endowment fund by the University for the
purposes of development of the University.
General Fund
42 (1) The University shall establish a general fund to which
the following amount shall be credited, namely:—
(a) all fees which may be charged by the
University;
(b) all sums received from any other source;
(c) all contributions made by the Trust; and
(d) all contributions made in this behalf by any
other person or body which are not prohibited
by any law for the time being in force.
(2) The moneys credited to the general fund shall be
applied to meet all the recurring experiditures of the
University.
Development Fund
43 (1) The University shall also establish a development fund
to which following moneys shall be credited, namely;
(a) development fee, which may be charged from
students:
(b) all sums received from other sources for
the purpose of the development of the
University;
(c) all contributions made by the Trust;
(d) all contributions made in this behalf by any
other person or body which are not prohibited
by any law for the time being enforce; and
(e) all incomes received from the permanent
endowment fund.
(2) The moneys credited to the development fund from
time to time shall be utilized for the development of
the University.
Maintenance of
Fund
44 The funds established under Sections 41, 42 and 43 shall be
subject to general supervisions and control of the Court and
be regulated and maintained in such manner as may be
prescribed.
Financial Condition
45 The University shall be not be eligible for any grant-in-aid or
any financial assistance from the State Government or any
other body or Corporation owned and controlled by the State
Government.
Fees
46 The fees charged for different academic programs shall be
decided by the finance committee in accordance with laws
for the time being in force.
Power of the State
Government to call
for information and
records
47 (1) It shall be the duty of the University or any authority
or officer of the University to furnish such
informations or records relating to the administration
or finances and other affairs of the University as the
State Government may call for.
(2) The State Government, If it is of the view that there is
a violation of the provisions of this Act or the Statutes
or Acts, made there under, may issue such directions
to the University under section 51 as it may deem
necessary.
Dissolution of
University
48 (1) If the University proposes its dissolution in
accordance with the law governing its constitution or
incorporation, it shall give at least six months written
notice to the State Government.
(2) On receipt of information referred to in sub-section (1)
the State Government shall make such arrangement
for administration of the University from the date of
dissolution of the University and until the last batch of
students in regular courses of studies of the University
complete their courses of studies in such manner as
may be prescribed.
Expenditure of the
University during
dissolution
49 (1) The expenditure for administration of the University
during the taking over the liabilities of the University
under Section 48 shall be met out of the permanent
endowment fund, the general fund and the
development fund.
(2) If the funds referred to sub-section (1) are not
sufficient to meet the expenditure of the University
during the taking over the liabilities of the University
such expenditure may be met by disposing of the
properties or assets of the University by the State
Government.
De-recognition of
University
50 (1) Where the State Government receives a complaint that
the University is not functioning in accordance with
the provisions of this Act, it shall require the
University to show cause, within such time, which
shall not be less than six months, referring a copy of
the complaint, as to why the University should not be
derecognised.
(2) If, upon receipt of the reply of the University to the
notice given under sub-section (1), the State
Government is satisfied that a prima-facie case of
violation of the provisions of this Act in the
functioning of the University, is made out, it shall
order such enquiry as it deems necessary.
(3) For the purposes of an inquiry under sub-section (2),
the State Government shall, by notification, appoint an
officer or authority as the enquiring authority to
enquire into the allegation of violation of the
provisions of this Act.
(4) Every enquiring authority appointed under sub-section
(3) shall while performing its functions under this Act,
shall have all the powers of Civil Court under the
Code of Civil Procedure, 1908 trying a suit and in
particular in respect of the following matters, namely
:-
(a) summoning and enforcing the attendance of
any witness and examining him on oath;
(b) requiring the discovery and production of any
document;
(c) requisitioning any public record or copy thereof
from any office;
(d) receiving evidence on affidavits;
(e) any other matter which may be prescribed.
(5) If, upon receipt of the inquiry report, the State
Government is satisfied that the University has
violated any provision of this Act, the Government
shall direct the University to make necessary
improvements & suggest for proper implementation of
the provisions of this Act.
(6) If it is observed that the University is violating the Act
continuously for three times, State Government may
derecognize the University with prior approval of
University Grant Commission.
(7) During the period of the management of the
University under sub-section (6), the State
Government may utilize the permanent endowment
fund, the general fund or the development fund for the
purposes of the management of the affairs of the
University. If the funds of the University are not
sufficient to meet the requisite expenditure of the
University, the Statue Government may dispose of the
assets or the properties of the University to meet the
said expenses.
(8) Every notification under sub-section (6) shall be laid
before both Houses of the State Legislature before
implementation.
Power of the State
Government on
policy matters
51 The State Government may issue such directions from time
to time to University on policy matters not inconsistent with
the provisions of this Act, as it may deem necessary. Such
directions shall be complied with by the University.
Status of
assets/liabilities on
dissolution /de-
recognition
52 All assets and properties including permanent endowment
fund, general fund or any other fund & also the liabilities of
the University will belong to the proposed Trust in case of
dissolution of the University under any clause mentioned
herein above in the Act.
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