Madhya Pradesh act 026 of 1995 : The Madhya Pradesh Rajya Pichhda Varg Ayog Adhiniyam 1995

/,

S82

(6) "lvt';!?

mftr.!f. ?'

29

? -1995 -----

MADHYA PRADESH

ACT

i-1, .j

i

?tlons:

THE

MADHYA PRADESH

RAJYA PICHHADA V

ARG AYOO

ADHINIY

AM,

1995. ^', '

TABLEOF CONTENTS ^.

CHAPTER 1-

PRELIMINARY •

.

1. Short

title, extent and commencement.

2.

Definitions. i ^•

' i ^•

·''' CHAPTER II-THE

STA TE

COMMISSION FOR

BACKWARD

CLASSES

3.

Constitution of Stole

Commiision for Dack ward

Classes.

4. Tenn of

office and

conditions of service

of

Chairperson

and

Members

.

.

-:-

-

. ---- .

5,

Officers an?her

employees

of

the

Commission.

6. Salaries and

allowances to be

paid

out of

grants. ^·

7.

Vacancies etc. not

to invalidate

proceedingsof

the

Commission,

8. Procedure to be

regulated by

the

Commission. ; ..

'

CHAPTilR

llI-FIJNCTIONS AND POWERS OF

nm COMMISSION

...

.'

9.

Functions of

the

Commission.

: ^10.

Powers^of

the

Commission.

1 I

.

Periodic revision

of

lists

by

the State

Government.

CHAPTER

IV-FINANCE,

ACCOUNTS AND AUDIT

12.

Grants

by

the

State Government.

13. Accounts and

Audit.

14. Annual

Report.

.

.

'.;

.....____;_J._,.

7"""

15. Annual

rep?

and audit

report

to.lie laid

before the

Legislative. Assembly.

CHAPTER

V?MISCBLLANEOUS

16.

Chairperson,

Members and

employees

of the

Commission to be

public

servants.

17. Protection

of action

taken

in

good

faith.

":····-1· ' ' ^.

'

,..

·?no:>?·

.^.·

1-·· ' ^.

' ;_

....

18. Power to make

rules..

19. Power to remove difficulties.

20.

Dissolution and

Saving.

SB.! (7)

MADHYA PRADESH ^ACT

? ^{.,._ -No.26}OF-l9YS:-

THE MAD ^{HY A}PRADESH

RAJY

A PICHHADA

VARGA

YOG

ADHINIYAM,

1995.

[Received ^the

assent^{of the}Gr>vemor on th1. 24th May,

1995;

,ssent first published in the "Madhya Pradesh

Gazette (Extra-ordinary)" dated the 29th

June, 1995.] CHAPTER I-PRELIMINARY An ^{Act to}constitute ^aState Commls?ion ^forD11ckward

Classes other ^thantheScheduled

Castes -..

.I

and ^theScheduled

Tribes and to

provide

for matters connected tht:rewlth ^orIncidental thereto.

Be ^itenacted

by ^theMadhya

Pradesh State Legislature

in the Forty-sixthyear of ^the

Republic ^or India ^asfollows ^:-

t'Ofllllltlll'Clll('ll1,^I.

(I)

11,is ^Actmny he called

the Madhya

Pradesh Rajya Pichhacla Varg Ayog Adhiniyam, 1995. Short titlc,cxtmt and

l>cfinlUonH

(c)

"List"

means^listor backward

classes ^asprepared by ^the

Slalc (;ovcr11111cnt ^viell'Notifi<;alinn No. ^F-85-XXV.•4-84,

dated ^the

2

582 (B)

Tl!7-i"'X?.'!T^?,ITT1'F ^{29 '?-" 199S}

(2) ^Amember^may,by writing

under his hnnd nddresscd ^totheStnto Oovcrnmcnl, resign from the

office of

Chairperson ^{orthecase may}be, of member ^at

any time.

(3) ^TheState Government shall

remove a

person

from the

office of

member ^ifthat

pcrson- (a)

becomes ^anundischarged

insolvent:

(bjis

convicted ^andsentenced ^to

imprisonment for on offence which, ^inthe

opinion ^ofthe State

Government, involves moral

turpitude; (c)

becomes^ofunsound ^mind and stands^sodeclared

by ^acompetent

court;

(4) ^Avacancy caused

under sub-section (2) ^orotherwise shall ^befilled

by fresh nomination

and ^the p,·is ^son<>111inatcd shall hohl

office^fortheremainder

terms of his

predecessor.

(5) ^Thesalaries^and

allowance payable ^to, and ^theother

terms^andc,mditions of service of,

the Chairperson ^andMembers shall be such^as

may^be

prescribed. (d)

refuses ^{tonet or}becomes incapable of

acting:

...;.

(c)is-;-wiOwut obtulning

leave ^of absence ft nm^theCommission,

absent ^fromthree consecutive

meetings ^oftheCo1nrnission; ⁰¹

.

(f) ^{has, inthe}

opinion ^ofthe

State Government, so ahused

the positi?n of

Chairperson

or Member a, to render bis continuance in office detrimental ^tothe

interests of backward classes or the

public

interest:

Provided ^thatno

person

shall ^be removed

under^thisclause unless he has been

given ^an ·

opportunity ^of

being

heard ^inthe

matter. ·

(2) ^Thesalaries^andallc-vanccs payable to and

the other

terms and conditions ^ofservice ^ofthe officers and other employees appointed ^for the

purpose

of the Commission shnll ^hesuch^{as may}be prescribed.

5.

(I)

The

State Government shall

appoint a Secretary

to the Commission and

provide

the Commission ^withsuch

other officers and

employees ^as

may be necessary for the efficient

performance of the functions ^oftheCommission. Offlctn ^andother

c1111,loyC't'!I^{or tbe}

CommL"31on.

8.

(

I

J

The Commission

shall meet ^asand

when necessary ^at such ^timeand

place ^asthe

Chairperson may think

fit ..

(2) ^TheCommission

shall rcgulare its own procedure.

(3) ^All

orders^anddecisions of ^theCommission

shall ^be authenticated by ^the

Secretary ^{or any} other

officer of ^theCommission duly authorised by ^theSecretary ^inthis behalf.

'

'

.

'> 7.. No ^{act or}proceeding of the Commission shall ^beinvalid ^onthe

ground

merely ^of the existence of any vacancy ^or defect in ^theconstitution

or ^theCommission. V 11eanclf111,^etr,not be lnv111l1late proceedln&1 orthe Commission.

rroctdur, ^tohe

regulated ^{by the} Commk

Salaries and.,.;,

6.-Toc

snh^..ies and

allowances puyuhlc ^totheChairperson and members

and ^theadministrative allowances ^lobe

expenses, including

salaries, allowances and

pensions payable ^to the Secretary,

officers and other paldoutofgTnnts. ^d ·

employees

referred ^toinSection^5, shall ^be

pai ^{outof the}

grants

referred ^to in sub-section (1)

of Section

1 2,

,

·

CHAPTER

\Il-FUNCTIONS^ANDPOWERS ^OF

THE COMMISSION

Functions ^{of tht} Commb."ilOn,

9.

(I)

It shall

be the function of ^theCommission,-

(a) ^{toact as}watch-dog commission ^forthe

protection afforded ^to the i11e111bers of ^thebackward classes under

the Constitution and under any other

law for the time being

in force.

3

'-• !., ^tl:>. (')) =====-·=============

(b) ^towatch^theproper^and

timely implementation ^of

programmes

meant^fortheWelfare^of backward classes^andto

suggest improvemcor ⁱⁿ

such programmes ^ofthe

State Governn? or

anyother

body

or authorityresponsible ^for

implementation ^{of such} programmes.

(c)

tender

advice

regarding

reservation ^forbuckward

classesⁱⁿ

public

services ^nndforadmission in educational

institutions. ·

(d) ^toexamine

requests ^forinclusion ^{ofany ofthe}citizens^asbackward

classes ^inthelist

prepared by

State Government ^{fromtimetotimefor}

purposes^of

making provision ^forthe reservation in appointments in. the

posts

and here

complaints

of over-inclusion^or under-inclusion ^of

?ny

backward

class^insuchlists^andtender^such advice tothe State

Government

11s it

deems

appropriate; '

(e)

ascertain^the

category^of

person^or

groups falling

under ^thecreamy layer

within^thebackward classes; ^{i '}

(I) ^lo

perform ^suchother

Junctions^us

mny^he

assigned ^toii

by ^theState Government.

(2) ^{The ml viceofthe}Commission

shull,

ordinarily ^he

hinding^uponthe State

Government; where, however, ^theGovernment ^doesnot

accept ^U1eadvice, ^itshall

record^itsreasons therefor. I 0. The Co1111nission

•,hall,

whik

performing

its functions

under sub-section

(I)

of Section

9,

have

l'owero^ofthe ull the powers of a Civil

Court

tryinp

11^suitand in

particular, ⁱⁿ

respect ^olthe

following

mutters. Comml.slou. namely:-

(a) summoning

;.ljl

enforcing ^the

;..,(cndancc ^{of any}person fi-0111anypart ^oftheSlate ^and examining ^himonoath;

(b)

requiring ^the

discovery ^and

prmluction ^ofanydocument;

(c) receiving

evidence^onaffidavits; (d)

requisitioning any public

record^or

copy thereof ^fromany

court^oroffice; /

(c) issuing

commissions ^fortheexamination^ofwitnesses^and

documents; ^and '

(f) any other matter which

'may ^be

prescribed.

11.

( l) ^TheState Government may ^al

any time,

and

shall, ^althe

expiration ^often

years^fromthe coming ^into

force^{of this Actand}every succeeding

period ^often

years thereafter,

undertake revision ^of the lists of Backward

Classes with

a'view^to

excluding

from such list those classes who have

ceased^to

I

be backward

classes or for

including

in such

list new backward

classes.

(2) ^TheState

Government shall,

while

undertaking^anyrevision referred^toinsub-section ^(I), consult ^theCommission.

CHAPTER IV-FINANCE,

ACCOUNTS ^ANDAUDIT

12.

(I) ^The

State Government shall,

after^due

appropriation ^made

by Legislative

Assembly by ^law in this bchul

I, pay ^tothe

Q;i,,nmission-hy wn:r of

grants

such^sumsof

moneyns^the

State Government^may think ^fitfor

being

utilised^forthe

purposes

of this ^Act.

(2) ^TheCommission may spend ^{suchsums asit}

thinks^fitfor

performing ^thefunctions under^this ·

Act,

arid such sums shall be treated as

expenditure payable

out of the

grants

referred to in sub-section

(I).

13.

(I) ^TheCommission shall maintain proper

accounts^andother

relevant records ^andprepare ^an annual

statement^ofaccounts^{insuch rormas maybe}

prescribed by ^the

State Government. Periodic revision or lists

by

the State Government. (;rant.

by ^the

4

582 (10)

(2) ^111L

Accounts^oftheCommission

shall ^beaudited

by the

Accountant General ^of

Madhya P: adesh atsuch intervals^as

may be

specified

by

him and any expenditure incurred ⁱⁿconnection ^withsuch audit shall be

payable

by ^theCommission ^tothe

Accountant General.

AT

•. \IJl

Report.

14. The Commission

shall

prepare,

in such

form and at such ^foreach financial year, ^{as may}be prescribed, ^itsannual

rep?ni.,giving ^afullaccount^{of itsncti}

viucs

during the

previous

financial year and forward a

copy thereof^totheState Government. Annual

nport. and audlt

report lo be IAld h<'forC' the

Lcgl?J11tlve A11.cirmhly.

15. The

State Government shall cause the annual

report together with a memorandum ^ofaction taken on the

advice tendered

by

the Commission

under Sections 9 and ^11andthe reasons for the^non- acceptance, ^{i r any,ofanysuch}advice and ^111cadult

report ^lobe laid^{assoon as maybe}after

they ^arc received

before ^the

Legislative

Assembly. ·

CHAPTER V-MISCf]"LANEOUS I?.

(I)

The Slate

Govcrnmc ^nt

may, hy

noufication

in the Official Gazette. make

rules ^for

currying out the

provisions

of this

Act.

17. ^No

suit,

prosecution ^orother

legal proceeding

shalt

lie

against ^anymember, officer or

employee of ^theCommission ^for

anything

which ^isin

good

faith ^doneorintended^to be done under this^Act. rovn·r ^{lo mnkr}

rules.

?:"ha^{11r fl ers}

On,· ^{16. The}

Chairperson,

Members, Officers and

cmplovc,_'S

of^theCommission

shall ^bedeemed^tobe 1nflll1H'rll ^nn?

l

\'

,

I ^.

l '

r,.... ^•

2 f l I- 1· (> IC'

l rmployee? ^or

llH·..ai/n11 ^resc.ryu11_l::; wit \Ill

?\C

tnca::;,,? ^'".,-.,.._-:tton 1^ot^{ie minn} ena .ouc, 18tD

(45

of

1860).

Commission ^tobe puhllc

Servants, Protection ^of action taken ^In Jl;OOO faith.

(2) ^ln

particular ^andwithout

prejudice ^tothe

generality ^ofthe

foregoing powers, such rules may provide:^{forallor anyof the}

following

matters, namely ^:-

(a)

salaries^and

allowances

payable ^{toand the}other terms^and conditions of service

of, ^the Clwirpcrson

;111d Members

.under ^sulisection ^{(5) of}Section 4 ;uHI the

Secretary, Officers and

other

employees

under sub-section

(2) ^{ur Seeli1in5..}

(h) ^{theform in}which ^theannual

statement^ofaccounts shall ^be

prepared

umler-suh-scction

(I)

of Section 13; ·

(c ^{) theform}

in,

and the ^timeat,which the annual

report shall ^be

prepared

under Section ^14.

(d) any other

matter which ^is

required ^{lobe, or mayhe,}

prcscrilicd.

(3) Every ^{rule made}under^{this Act}shall ^helaidassoon as

may be

after it is made^onthe table of

the

Lcg.islalivc

Assembly.

.

\, Provided ^thatnosuch

order shalt ^hemade

after^the

expiry ^ofa

period of two

years

froiu the date' of C<)mmcncuncnt

of this ^Act. -19?

(L) ^Jr:\11)' d_ifficulty ^•lli:-.c;-,^;11

5iving

effect^tothe

provisions

of tllis

Act, ^the

State Government may, by

order

published

in

the Official G?w.:ttc, make

provisions,_not inconsistent ^withthe

provisions ^of this Act as

appear ^loittobenecessary ^or

expedient, for

removing

the

difficulty ^:

Power ^toremove .-.JI

dlfficultks.

(2) EvTry

order^madeunder^thissection shan^{n?soonas may} be uftcr

it is

made,

he la\d^onthe tnb\e of the

Le?isluti ^vcAssembly. rn?!I011111on

11111\ ^•

70

(I)

T11c

M:1dhya

Pr:Hk<:h Backward

Cbsscs Commission constituted ^vidcNotification ^{Nn. F} Suvlng. 12-211-XX.V ^{.,1. 1)}2,

dalnl ^{l .It1t}r-.ti,^L:liII<)()'

-.1i,d ^Ist:111d ^dissohTd^()Tl1 lw

l'OllSt itlll

i(¹¹¹of

tl,r:

Com^rnission under

Section ^3.

(2) Not\vithstanding ^suchdissolution,

Jnything ^{doneor any} action taken

by

the said Commission or

hy

the State

Government in

pursuance

of it?

recommendation

shall ^hedeemed^tohavebeen

Jon?ur taken under ^tile

corresponding provisions

of thi'.; ^!Vt ·

?--

·--??----·----'·-·

?-----?