dze&la[;k&54 jftLVªs'ku uEcj&,l0,l0ih0@,y0 MCY;w0@,u0ih0&91@2014&16 ykblsUl Vw iksLV ,sV dUls'kuy jsV ljdkjh xtV] mRrj izns'k mRrj izns'kh; ljdkj }kjk izdkf'kr vlk/kkj.k
fo/kk;h ifjf'k"V
Hkkx&1] [k.M ¼d½
¼mRrj izns'k v/;kns'k½
y[kuÅ] jfookj] 15 ekpZ] 2020 QkYxqu 25] 1941 'kd lEor~ mRrj izns'k 'kklu
fo/kk;h vuqHkkx&1
&&&&&&
la[;k 518@79&fo&1&20&2¼d½2&2020 y[kuÅ] 15 ekpZ] 2020
&&&&&&&&
vf/klwpuk
fofo/k
Hkkjr dk lafo/kku ds vuqPNsn 213 ds [k.M ¼1½ }kjk iznRr 'kfDr dk iz;ksx djds jkT;iky egksn; }kjk fuEufyf[kr mRrj izns'k yksd rFkk futh lEifRr {kfr olwyh v/;kns'k] 2020 ¼mRrj izns'k v/;kns'k la[;k 2 lu~ 2020½ ftls x`g ¼iqfyl½ vuqHkkx&9 iz'kklfud :I ls lEcfU/kr gS iz[;kfir fd;k x;k gS tks bl vf/klwpuk }kjk loZlk/kkj.k dh lwpukFkZ izdkf'kr fd;k tkrk gS %&
mRrj izns'k yksd rFkk futh lEifRr {kfr olwyh v/;kns'k] 2020
¼mRrj izns'k v/;kns'k la0& 2 lu~ 2020½
¼Hkkjr x.kjkT; ds bdgRrjosa o"kZ esa jkT;iky }kjk iz[;kfir½
lEifRr ds lEcU/k esa gM+rky] cUn] naxksa] rRlEcU/kh yksd v'kkfUr izfroknksa ds nkSjku lkoZtfud LFkyksa ij leLr fgalkRed dk;ksZa dks O;og`r djus vkSj bldh fujUrjrk rFkk rhozhdj.k ij fu;a=.k j[kus vkSj yksd ;k futh lEifRr dh {kfr dh olwyh dk miCkU/k djus vkSj gqbZ {kfr;ksa dk vuqla/kku djus vkSj rRlEcU/kh izfrdj vf/kfu.khZr djus gsrq nkok vf/kdj.kksa dk xBu djus ds fy,
v/;kns'k
pWwfd jkT; fo/kku e.My l= esa ugha gS vkSj jkT;iky dk ;g lek/kku gks x;k gS fd ,slh ifjfLFkfr;kWa fo|eku gS ftuds dkj.k mUgsa dk;Zokgh djuk vko';d gks x;k gSA
1
vr,o] vc Hkkjr dk lafo/kku ds vuqPNsn&213 ds [k.M&¼1½ }kjk iznRr 'kfDr;ksa dk iz;ksx djds] jkT;iky fuEufyf[kr v/;kns'k iz[;kfir djrh gSa%&
v/;k;&,d
izkjfEHkd
laf{kIr uke]
foLrkj vkSj
izkjEHk
1- ¼1½
¼2½
;g v/;kns'k mRrj izns'k yksd rFkk futh lEifRr {kfr olwyh v/;kns'k] 2020 dgk tk;sxkA
bldk foLrkj lEiw.kZ mRrj izns'k esa gksxkA
ifjHkk"kk;sa 2-
¼d½
¼[k½
¼x½
¼?k½
¼M+½
¼p½
¼N½
tc rd lUnHkZ ls vU;Fkk visf{kr u gks] bl v/;kns'k esa%&
^nkok vk;qDr* dk rkRi;Z vij ftyk eftLVªsV dh Js.kh ls vfuEu ,sls fdlh vf/kdkjh ls gS tks jkT; ljdkj }kjk vfHkfgr fd;k tk;sxkA
*nkok vf/kdj.k^ dk rkRi;Z bl v/;kns'k ds v/khu xfBr fdlh nkok vf/kdj.k ls gSA
^{kfr;ksa* dk rkRi;Z vU; O;fDr o mldh lEifRr ds izfr fdlh O;fDr }kjk d̀r fdlh dk;Z ;k pwd ds dkj.k gqbZ gkfu] vk?kkr ;k {k; ls gSA
^fjf"V* dk ogh vFkZ gksxk tks Hkkjrh; n.M lafgrk dh /kkjk&425 esa gSA ^O;fDr* dk ogh vFkZ gksxk tks Hkkjrh; n.M lafgrk dh /kkjk&11 esa gSA *futh lEifRr^ dk rkRi;Z fdlh /kkfeZd fudk;] lkslkbVh ;k U;kl ;k oDQ ds LokfeRok/khu vkSj fu;a=.kk/khu fdlh py ;k vpy lEifRr ls gS tks bl v/;kns'k dh /kkjk&2 ds [k.M ¼N½ ds v/khu yksd lEifRr u gks ;k ,sls QeksZa] ftu ij muds Lokfe;ksa dk vuU;] vkR;kafrd] fof/kd vf/kdkj gksA
*yksd lEifRr^ dk rkRi;Z fdlh py ;k vpy lEifRr ls gS vkSj ftlesa ,slh dksbZ e'khujh lfEefyr gS tks fuEufyf[kr ds LokfeRok/khu ;k mlds dCtk/khu ;k fu;a=.kk/khu gks%&
¼,d½ dsUnz ljdkj; ;k
¼nks½ jkT; ljdkj; ;k
¼rhu½ dksbZ LFkkuh; izkf/kdj.k; ;k
¼pkj½ dksbZ fuxe ;k fdlh jkT; vf/kfu;e }kjk ;k rRk~/khu LFkkfir dEiuh vf/kfu;e&2013 esa ;Fkk ifjHkkf"kr dksbZ dEiuh; ;k
¼ikWp½ dksbZ laLFkk] leqRFkku ;k midze] ftls jkT; ljdkj bl fufeRr xtV esa vf/klwpuk }kjk fofufnZ"V djs;
ijUrq] ;g fd jkT; ljdkj fdlh vU; laLFkk] leqRFkku ;k midze dks bl mi[k.M ds v/khu rc rd fofufnZ"V ugha djsxh tc rd fd ,slh laLFkk leqRFkku ;k midze dk iw.kZr% ;k i;kZIr foRr iks"k.k] jkT; ljdkj ;k fdlh vU; jkT; ljdkj }kjk izR;{k ;k ijks{k :i ls vFkok jkT; ljdkj }kjk vkaf'kd :i ls vkSj dsUnz@jkT; ljdkj ;k fdlh vU; jkT; ljdkj }kjk vkaf'kd :i esa micfU/kr fuf/k;ksa }kjk ugha fd;k tkrk gSA
2
v/;k;&nks nkok ;kfpdk] okn iqujh{k.k vkSj vuqla/kku yksd ;k futh
lEifRr ds fy,
nkok ;kfpdk
3 lEcfU/kr iqfyl {ks=kf/kdkjh dh fjiksVZ] tks ?kVuk ds izFke lwpuk fjiksVZ ij vk/kkfjr gks vkSj bl nkSjku ,df=r dh x;h vU; lwpuk izkIr fd;s tkus ij ftyk eftLVªsV ;k iqfyl vk;qDr ;k dk;kZy; izeq[k dks yksd lEifRr ds izfr {kfr fd;s tkus ds fnukad ds vf/kekur% rhu ekg ds Hkhrj izfrdj gsrq nkok vf/kdj.k ds le{k nkok ;kfpdk nkf[ky djus ds fy, rqjUr dne mBkuk gksxkA oknksa dk iqujh{k.k 4 ;FkkfLFkfr ftyk dysDVj ;k vk;qDr =Sekfld vk/kkj ij izfrdj gsrq nkf[ky fd;s x;s nkok oknksa ds lapkyu dk iqujh{k.k djsxk vkSj viuh fjiksVZ jkT; ljdkj dks izsf"kr djsxkA
oknksa dk vuqJo.k 5 foHkkxk/;{k izfrdj gsrq nkf[ky fd;s x;s nkok ds lapkyu vkSj fuLrkj.k dk vuqJo.k djsxk vkSj dk;kZy;k/;{k dks le; le; ij vko';d funs'k nsxkA futh lEifRr gsrq
nkok ;kfpdk
6 futh lEifRr;ksa ds Lokeh] ftudh lEifRr Hkh ,slh ?kVuk esa {kfrxzLr gks pqdh gks] lEcfU/kr Fkkuk/;{k@Fkkuk izHkkjh ls ,slh fjiksVZ dh izfr izkIr djus ds i'pkr~ izfrdj gsrq viuh nkok ;kfpdk;sa fu;ekuqlkj nkf[ky djsaxsA
v/;k;&rhu
nkok vf/kdj.k] dR̀; vkSj 'kfDr;kW
nkok vf/kdj.k dk
xBu
7 ¼1½ jkT; ljdkj xtV esa vf/klwpuk }kjk fdlh yksd lEifRr ;k futh lEifRr ;k nksuksa dh {kfr;ksa ds lEcU/k esa izfrdj gsrq nkoksa dk U;k;fu.kZ;u djus vkSj mls bl v/;kns'k ds v/khu lekuqnsf'kr dR̀;ksa dk lEiknu djus ds iz;kstukFkZ vf/klwpuk esa ;FkkfofufnZ"V {ks= ds fy, ,d ;k mlls vf/kd lEifRr {k; nkok vf/kdj.kksa dk xBu djsxh] ftls vkxs nkok vf/kdj.k dgk x;k gSA
¼2½ nkok vf/kdj.k esa fu;qfDr gsrq mruh la[;k esa lnL; gksaxs tSlk fd jkT; ljdkj mfpr le>s vkSj tgkW mlesa nks ;k nks ls vf/kd lnL; gksa ogkW muesa ls ,d lnL; dh fu;qfDr mlds v/;{k ds :i esa dh tk;sxhA
¼3½ dksbZ O;fDr nkok vf/kdj.k esa fu;qfDr gsrq rc rd vgZ ugha gksxk tc rd fd og%&
¼,d½ lsokfuo`Rr ftyk U;k;k/kh'k u jgk gks ¼v/;{k ds :i esa½]
;k
¼nks½ vij vk;qDr dh Js.kh dk vf/kdkjh u jgk gks ¼lnL; ds :i esa½ ¼4½ tgkW nks ;k mlls vf/kd nkok vf/kdj.k fdlh {ks= ds fy, xfBr fd;s tk;sa ogkW jkT; ljdkj lkekU; ;k fo'ks"k vkns'k }kjk muds e/; dk;Z vkoaVu dk fofu;eu dj ldrh gSA
nkok vf/kdj.k ds
d`R; vkSj 'kfDr;kW
8 ¼1½ /kkjk&3 ;k /kkjk&4 ds v/khu ?kfVr ?kVukvksa esa fdlh yksd ;k fdlh futh lEifRr ds dkj.k gqbZ {kfr;ksa dk vo/kkj.k djuk vkSj rRlEcU/k esa leqfpr izfrdj vf/kfu.khZr djuk nkok vf/kdj.k dk drZO; gksxkA
¼2½ nkok vf/kdj.k] ;fn mfpr le>s tkWp vk;ksftr djus esa viuh lgk;rk gsrq {kfr;ksa dk vkdyu djus vkSj nkf;Ro dk vuqla/kku djus ds fy, ,d nkok vk;qDr fu;qDr dj ldrk gSA
3
¼3½ nkok vf/kdj.k ;FkkfLFkfr izR;sd ftys esa jkT; ljdkj }kjk fu;qDr iSuy ls nkok vk;qDr] tks ,slh {kfr dk vkdyu djus esa izkfof/kd :i ls vgZ gks] dh lgk;rk djus ds fy, ,d vkdyudrkZ Hkh fu;qDr dj ldrk gSA
¼4½ mi/kkjk¼2½ vkSj mi/kkjk¼3½ ds v/khu O;fDr ;k O;fDr;ksa dks lank; fd;s tkus okys ikfjJfed dk vo/kkj.k izR;sd n'kk esa jkT; ljdkj }kjk fd;k tk;sxkA ¼5½ nkok vk;qDr vkSj vkdyudrkZ {kfr;ksa dks bafxr djus vkSj {kfr djus okyksa ds e/; xBtksM+ LFkkfir djus gsrq futh vkSj yksd lzksrksa ls fo|eku ohfM;ks ;k vU; fjdkfMZax ,df=r djus ds fy, nkok vf/kdj.k ls vuqns'k izkIr dj ldrs gSaA ¼6½ nkok vk;qDr rhu ekg dh vof/k ds Hkhrj vFkok c<+kbZ x;h vof/k ;fn dksbZ gks] tks nkok vf/kdj.k }kjk iznku dh x;h gks] ds Hkhrj nkok vf/kdj.k dks fjiksVZ nsxkA nkok vf/kdj.k i{kdkjksa dh lquokbZ djus ds i'pkr~ nkf;Ro dk fu/kkZj.k djsxkA
¼7½ nkok vf/kdj.k bl fufeRr cuk;s tkus okys fdUgha fu;eksa ds v/;/khu ,slh laf{kIr izfdz;k dk vuqlj.k dj ldrs gSa tSlk fd os mfpr le>saA nkok vf/kdj.k ds ikl 'kiFk iwoZd lk{; xzg.k djus vkSj lk{khx.k dh mifLFkfr dks izofrZr djus vkSj nLrkost rFkk lkjoku oLrqvksa dk irk yxkus vkSj mUgsa izLrqr fd;s tkus ds iz;kstukFkZ vkSj ;Fkkfofgr vU; iz;kstuksa ds fy, flfoy U;k;ky; dh leLr 'kfDr;kW gksaxh vkSj nkok vf/kdj.k n.M izfdz;k lafgrk] 1973 ¼vf/kfu;e la[;k&2 lu~ 1974½ dh /kkjk&175 vkSj v/;k; 26 ds leLr iz;kstuksa ds fy, flfoy U;k;ky; ds :i esa le>k tk;sxkA
nkok vf/kdj.k dh izfdz;k
izfrdj gsrq
vkosnu@nkok
;kfpdk
9 ¼1½ izfrdj gsrq izR;sd vkosnu@nkok ;kfpdk rhu ekg ds Hkhrj nkf[ky dh tk;sxh] ftlds lkFk U;k;ky; Qhl LVkEi ds :i esa iPphl :i;s dh Qhl layXu gksxhA
¼2½ nkok vf/kdj.k ds le{k [k.M ¼,d½ esa mfYyf[kr vkosnu ls fHkUu] leLr vkosnu ipkl :i;s ds U;k;ky;h; Qhl LVkEi ds lkFk LVkfEir gksxsaA ,d lkS :i;s dh izfdz;k Qhl] leu fd;s x;s izR;sd lk{kh ;k i{kdkj ds fy, lanRr U;k;ky;h; Qhl LVkEi ds :i esa gksxhA
¼3½ bl /kkjk ds v/khu dksbZ vkosnu ;kfpdkdrkZ }kjk nkok vf/kdj.k ds le{k izLrqr fd;k tk;sxk] tcrd fd mls O;fDrxr :i ls mifLFkr
gksus ds i;kZIr dkj.k ls jksdk u tk;] ftl ekeys esa bl fufeRr fyf[kr :i esa izkf/kd̀r mlds vfHkdrkZ }kjk vkosnu izLrqr fd;k tk ldrk gSA lEifRr {kfr nkok
dk okn gsrqd
10 yksd vkSj futh lEifRr dks {kfr igqWpkus okys dk;ksZa ds mik; izkjEHk djus ds fy, okn gsrqd gksxkA
yksd rFkk futh
lEifRr gsrq izfrdj
dk nkok djus dh
dk;Zokgh dkSu
izkjEHk dj ldrk
gS vkSj mldh
le; lhek
11
tgkW dgha gM+rky] cUn] naxksa] yksd minzo] mlds izfroknksa ds dkj.k yksd rFkk futh lEifRr dk fouk'k ;k gkfu ;k {kfr gksrh gS ogkW bl v/;kns'k ds v/khu xfBr l{ke vf/kdkfjrk okys nkok vf/kdj.k ds le{k ?kVuk ?kfVr gksus ds rhu ekg ds Hkhrj izfrdj dk nkok djus dh dk;Zokgh izkjEHk djus dk izkFkfed mRrjnkf;Ro gksxk rFkkfi nkok vf/kdj.k rhl fnu ds foyEc dks ekQ dj ldrk gS] ;fn vkosnd ;qfDr;qDr dkj.k n'kkZrk gSA
4
¼1½ ¼2½ yksd lEifRr ds fy, cUn] gM+rky] naxk yksd minzo vkSj izfroknksa vkfn ds nkSjku vFkok mlds ifj.kke QyLo:i u"V gqbZ lEifRr ij fu;a=.k j[kus okys dk;kZy;k/;{k esa fufgr gksxkA lkoZtfud {ks= ds midzeksa ds ekeys esa dk;kZy;k/;{k vFkok eq[; dk;Zikydx.k ;k foHkkxk/;{k ;k eq[; dk;Zikyd }kjk izkf/kd̀r dksbZ O;fDr izfrdj gsrq nkok ;kfpdk nkf[ky djus ds fy, vko';d dne mBk;saxsA
futh lEifRr ds fy,] futh lEifRr dk Lokeh] izkf/kd̀r izfrfuf/k ;k U;klh ftlds ikl vuU; vkSj vkR;afrd fof/kd vf/kdkj gks vkSj tks {kfrxzLr lEifRr dk vfrpkjh u gks] izfrdj ds Hkqxrku ds fy, nkok ;kfpdk nkf[ky dj ldrs gSaA
dkSu izfroknh ds
:i esa lfEefyr gks
ldrk gS
12 lEifRr {kfr ds fdlh nkok ;kfpdk esa ;FkkfLFkfr dk;kZy;k/;{k ;k futh lEifRr dk Lokeh ,sls O;fDr;ksa dks tks muds Kku esa mDr dk;ksZ dk vkg~oku fd;s gksa vFkok mls fd;s gksa] ,sls O;fDr;ksa dks tks iqfyl dh fjiksVZ esa bl izdkj ukfer gks] mu O;fDr;ksa ds uke rFkk inuke ftUgksaus fouk'k ;k {kfr djus okys dk;ksZa dk vkg~oku fd;k gS ;k fd;k gS] ftlus fojks/k izn'kZu iz;ksftr fd;k gks] vkg~oku fd;k gks ;k vkgwr fd;k gks] dks izfrokfn;ksa ds :i esa lfEefyr dj ldrk gSA
i{kdkjksa dks uksfVl 13 nkok vf/kdj.k izfrokfn;ksa dks vkosnu dh izfr ds lkFk vkosnu ij lquokbZ djus dh frfFk dh uksfVl HkstsxkA
vf/kdj.k ,sls izfroknh ds fo:} ,d i{kh; dk;Zokgh djsxk tks vf/kdj.k
ds le{k mifLFkr gksus esa foQy gks x;k gks vkSj vf/kdj.k lEifRr dks dqdZ dj ysxh vkSj izkf/kdkfj;ksa dks funsf'kr djsxk fd os izfroknh dh lEifRr dz; u djus ds fy, lkoZtfud :i eas o`gn iSekus ij psrkouh lfgr uke] irk vkSj QksVksxzkQ izdkf'kr djsaA
i{kdkjksa dk
mifLFkr gksuk vkSj
fyf[kr fooj.k
nkf[ky fd;k tkuk
14 izfroknh izFke lquokbZ ij ;k mlds iwoZ ;k nkok vf/kdj.k }kjk Lohd`r fd;s tkus okys ,sls vxzrj le; ds Hkhrj] tks uksfVl rkehy fd;s tkus ds fnukad ls rhl fnu ds ckn dh ugha gksxhA nkok ;kfpdk esa nkokd`r {kfr;ksa dks O;og`r fd;s tkus ds lEcU/k esa fyf[kr fooj.k nkf[ky djsaxs vkSj ,slk dksbZ fyf[kr fooj.k vfHkys[k dk vax gksxkA
lk{; vfHkfyf[kr
fd;s tkus dh
i}fr
15 nkok vf/kdj.k izkdf̀rd U;k; ds lE;d~ vuqikyu ds lkFk mDr ekeys esa fofu'p; djsxk vkSj 'kiFkiwoZd lk{; Hkh izkIr dj ldrk gS rFkk ;Fkk visf{kr :i esa nLrkost dh ekWx dj ldrk gSA
LFkkuh; fujh{k.k 16 nkok vf/kdj.k vius le{k fdlh tkWp ds fdlh izdze ij vkSj i{kdkjksa dks lE;d uksfVl ds i'pkr~ ,sls ?kVuk LFky ;k fdlh vU; LFky ;k ,slh oLrq dk fujh{k.k dj ldrk gS tks mldh jk; esa nkok ;kfpdk ds leqfpr fofu'p; ds fy, voyksdu gsrq vko';d gksA
lquokbZ dk LFkxu 17 nkok vf/kdj.k le;≤ ij fdlh i{kdkj ds vkosnu ij vFkok vU; :i ls vfHkfyf[kr fd;s tkus okys dkj.kksa ls lquokbZ LFkfxr dj ldrk gSA tc
vkosnu ij LFkxu Lohd`r fd;k tk;sxk rks nkok vf/kdj.k LFkxu ls lacaf/kr ykxrksa ds lEcU/k esa ,slk vkns'k ns ldrk gS tSlkfd og mfpr le>sA fdlh Hkh fLFkfr esa ,d i{kdkj dks rhu ls vf/kd LFkxu ugha fn;k tk;sxk%
5
ijUrq ;g fd nkok vf/kdj.k okn foUnq fojfpr fd;s tkus ds ,d o"kZ ds Hkhrj rRijrk iwoZd nkok ;kfpdk ij fofu'p; djsxkA fof/k O;olk;h ds
ek/;e ls mifLFkfr
18 nkok vf/kdj.k Lo&foosd ls ekeys dh lquokbZ ds nkSjku fdlh i{kdkj dks Lo;a vFkok fof/k O;olk;h ds ek/;e ls vius le{k izLrqr gksus dh vuqKk ns ldrk gSA
fu.kZ; vkSj izfrdj
dk vf/kfu.kZ;
19 ¼1½ nkok vf/kdj.k vkns'k ikfjr djus esa vius fu.kZ; esa izR;sd fojfpr fcUnq dk fu"d"kZ vkSj ,sls fu"d"kZ dk dkj.k laf{kIr :i esa vfHkfyf[kr djsxk vkSj lanRr dh tkus okyh izfrdj dh /kujkf'k dks fofufnZ"V djrs gq, vf/kfu.kZ; djsxk vkSj O;fDr ;k O;fDr;ksa dks ;Fkk&fLFkfr la;qDr ;k vyx&vyx izfrdj lank; djus ds fy, Hkh fofufnZ"V djsxkA
ijUrq ;g fd nkok vf/kdj.k vfHkfyf[kr fd;s tkus okys dkj.kksa ls lanRr fd;s tkus ;ksX; izfrdj dh nqxquh /kujkf'k dh vuf/kd lhek rd **vuqdj.kh; {kfr^^ vf/kfu.khZr dj ldrk gS;
ijUrq vxzrj ;g fd ;fn jkT; ljdkj ;k dsUnz ljdkj ;k chek dEiuh ;k bl fufeRr fdlh vU; vfHkdj.k }kjk ?kVuk esa {kfrxzLr futh lEifRr ds Lokeh dks izfrdj ds :i esa fdlh /kujkf'k dk Hkqxrku fd;k x;k gks rks nkok vf/kdj.k ,slh /kujkf'k dk lek;kstu bl izdkj vf/kfu.khZr izfrdj dh /kujkf'k ls djsxkA
ijUrq ;g Hkh fd izfrdj dh /kujkf'k ?kVuk ds fnukad dks {kfrxzLr lEifRr ds cktkj ewY; ls de ugha gksxhA
¼2½ tgkW mi/kkjk&¼1½ ds v/khu nks ;k mlls vf/kd O;fDr;ksa dks izfrdj vf/kfu.khZr fd;k tk; ogkW nkok vf/kdj.k dks muesa ls izR;sd ds fy, lans; /kujkf'k dks Hkh fofufnZ"V djuk gksxkA
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6
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23 tgkW dksbZ /kujkf'k fdlh vf/kfu.kZ; ds v/khu fdlh O;fDr ds fy, ns; gks ogkW nkok vf/kdj.k] /kujkf'k ds fy, gdnkj O;fDr }kjk mls fd;s x;s vkosnu ds vk/kkj ij dysDVj dks /kujkf'k gsrq izek.k&i= tkjh dj ldrk gS vkSj dysDVj mldh olwyh Hkw&jktLo ds cdk;s ds :i esa djus ds fy, dk;Zokgh djsxkA flfoy U;k;ky;ksa
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25 nkok ;kfpdk dh dk;Zokfg;kW nkf.Md dk;Zokgh] ;fn dksbZ gks tks lEcfU/kr ?kVuk ls mRiUu gq;h gks] }kjk vo:} ugha gksxhaA
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26 jkT; ljdkj bl v/;kns'k ds iz;kstuksa dks fdz;kfUor djus d̀s fy, vf/klwpuk }kjk fu;e cuk ldrh gSA
dfBukbZ nwj djus
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¼4½ tgkW vf/kdj.k ds le{k dk;Zokgh ds fdlh fo"k; esa ;g v/;kns'k ewd gks ogkW flfoy izfdz;k lafgrk ds micU/k rRlaca/k esa ykxw gksaxsaA
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¼x½ ,sls 'kklukns'k ;k fof/k ds fo:} d`r fdlh vijk/k ds lEcU/k esa mixr dksbZ 'kkfLr] leigj.k ;k n.M]
7
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¼2½ mi/kkjk&¼1½ esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh mi/kkjk&¼1½ }kjk fujflr fdlh 'kklukns'k ;k fof/k ds v/khu d`r dksbZ ckr ;k dksbZ dk;Zokgh bl v/;kns'k ds lgorhZ micU/kksa ds v/khu d̀r ;k dh x;h le>h tk;sxh vkSj rn~uqlkj rc rd fujUrj izo`Rr jgsxh tc rd fd bl v/;kns'k ds v/khu d`r fdlh ckr ;k d̀r fdlh dk;Zokgh }kjk vf/kdzfer u gks tk;A vkuanhcsu iVsy
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No. 518(2)/LXXIX-V-1-(ka)2-2020
Date Lucknow, March 15, 2020
IN pursuance of the provisions of clause(3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok tatha Niji Sampatti Kshati Vasooli Adhyadesh, 2020(Uttar Pradesh Adhyadesh Sankhya 2 of 2020) promulgatedbytheGovernon. The Grih (Police) Anubhag-9 is administratively concerned with the said Ordinance.
THE UTTAR PRADESH PREVENTION OF DAMAGES TO PUBLIC AND
PRIVATE PROPERTY ORDINANCE, 2020
(U.P. ORDINANCE NO. 2 OF 2020)
(Promulgated by the Governor in the Seventy First Year of the Republic of India)
AN
ORDINANCE
to deal with all such acts of violence at public places and to control its persistence and escalation and to provide for Recovery of damage to public or private property during hartal, bundh, riots, public commotion, protests or thereof, in respect of property and constitution of claims tribunals to investigate the damages caused and to award compensation related there to.
WHEREAS the State Legislature is not in session and the Governor is satisfied that circumstances exist which render it necessary for him to take immediate action;
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor is pleased to promulgate the following Ordinance:-
8
CHAPTER-I
PRELIMINARY
Short title, extent and commencement
1- (1) This Ordinance may be called the Uttar Pradesh Recovery of Damage to Public and Private Property Ordinance, 2020
(2) It extends to the whole of Uttar Pradesh. Definitions 2- In this Ordinance, unless the contest otherwise requires:-
(a) "Claims Commissioner" means an officer not below the rank of Additional District Magistrate designated by the State Government.
(b) "Claims Tribunal" means a claims Tribunal constituted under this Ordinance.
(c) "Damages" means loss, injury, or deterioration, caused by any act or omission by any person to another person or property thereof.
(d) "Mischief" shall have the same meaning as in section 425 of the Indian Penal Code.
(e) "Person" shall have the same meaning as in section 11 of the Indian Penal Code. (f)"Private property" means a movable or an immovable property owned and controlled by any religious body, society or trust or waqf, which is not public property under clause (f) of section 2 of this Ordinance, or firms over which their owners have exclusive and absolute legal right.
(g) "Public Property" means any property, whether movable or immovable and includes any machinery which is owned by, or in the possession of, or under the control of-
(I) Central Government: or
(II) the State Government; or
(III) any local authority; or
(IV) any corporation or a company as defined in Companies Ordinance, 2013, established by, or under, a State Act; or
(V) any institution, concern or undertaking which the State Government may, by notification in the Gazette, specify in this behalf;
Provided that the State Government, shall not specify any other institution concern or undertaking under this sub-clause unless such institution, concern or undertaking is financed wholly or substantially by funds provided directly or indirectly by the State Government or any other State Government or partially by the State Government and partially by the Central State Government or any other State Government.
CHAPTER-II
CLAIM PETITION, REVIEW OF CASES AND INVESTIGATION
Claim petition for public
or private property
3- On receipt of the report of concern circle officer of police which is based on First Information Report of the incident and other information gathered in the meanwhile, the District Magistrate or Commissioner of Police or the Head of office shall take immediate steps to file claim petition before the Claims Tribunal for compensation, preferably within three months of the date of causing of the damage to the public property.
Review of Cases
4- The District Collector or the Commissioner as the case may be, will review the conduct of claim cases filed for compensation on a quarterly basis and send its report to the Government.
9
Monitoring of Cases 5- The Head of the Department shall monitor the conduct and disposal of claim filed for compensation and give necessary directions to the Head of office periodically.
Claim petition for private
property
6- Private property owners, whose property had also damaged in such incident, after getting a copy of such report from the SHO/SO concerned in such manner as per rules to file their Claim petitions for compensation.
CHAPTER-III
CLAIMS TRIBUNAL, FUCTION AND POWERS
Constitution of Claim
Tribunal
Function and powers of
the Claims Tribunal
7-(1) The State Government, by notification in the Gazette, constitute one or more damage to property Claims Tribunal hereinafter referred to as Claims Tribunal for such area as may be specified in the notification for the purpose of adjudicating upon claims for compensation in respect of damages to any public property or private property or both and to perform the functions assigned to it under this Ordinance.
(2) Claims Tribunal shall consist of such number of members as the State Government may think fit to appoint and where it consists of two or more members, one of them shall be appointed as the Chairman thereof.
(3) A person shall not be qualified for appointment to Claims Tribunal unless he has been--
(i) A Retd. District Judge (as a Chairman), or
(ii) an officer of Additional Commissioner Rank.(as a Member)
(4) Where two or more Claims Tribunals are constituted for any area, the State Government, may by general or special order, regulate the distribution of business among them.
8- (1) It shall be the duty of the Claims Tribunal to determine the damages caused to a public or a private property in the incidents occurred under section 3 or section 4 and to award suitable compensation related thereto
(2) The Claims Tribunal may, if it thinks fit, appoint a Claims Commissioner to estimate the damages and investigate liability to assist it in holding the inquiry.
(3) The Claims Tribunal may, also appoint one Assessor in every district as the case may be to assist the Claims Commissioner who is technically qualified to asses such damage from the panel appointed by the State Government.
(4) The remuneration, to be paid the person or persons under sub section (2) and sub section (3) shall in every case be determined by the State Government.
(5) The Claims Commissioner and the Assessor may seek instructions from the claims Tribunal to summon the existing video or other recordings from private and public sources to pinpoint the damage and establish nexus with the perpetrators of the damage.
(6) The Claims Commissioner will make a report to the claims Tribunal within a period of three months or within the extended time, if any, granted by the Claims Tribunal. The Claims Tribunal will determine the liability after hearing the parties.
(7) The Claims Tribunals may, subject to any rules that may be made in this behalf, follow such summary procedure as it thinks fit.
The Claims Tribunal shall have all the powers of a Civil Court for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and of compelling the discovery and production of documents and material objects and for such other purposes as may be prescribed; and the Claims Tribunal shall be deemed to be a Civil Court for all the purposes of Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).
10
Application/Claim petition for compensation
PROCEDURE OF CLAIMS TRIBUNAL
9- (1) Every application/Claim petition for compensation shall filled within three month be accompanied by a fee of rupees twenty five in the form of court- fee stamps.
(2) All applications, before the Claims Tribunal, other than application mentioned in clause (i) shall be stamped with a court-fee stamp of rupees fifty. A process fee of rupees hundred shall be in the form of court-fee stamps paid for each witness or party summoned.
(3) An application under this section shall be presented before the Claims Tribunal by the petitioner unless he is prevented by sufficient cause from appearing personally, in which case the application may be presented by his agent authorized in writing in this behalf.
Cause of action to claim
damage to property
10- The cause of action for initiating steps would be acts causing damage to public and private property
Who may initiate the
action for claiming
compensation for public
and private property and
its time limit
11- Wherever a destruction, or loss or damage to public and private property takes place due to hartal, bundh, riots, public commotion, protests or thereof, the primary responsibility for initiating the action for claiming compensation before the Claims Tribunal, constituted under this Act, of competent jurisdiction, preferably within three months of occurrence of the incident; however claim tribunal may condone the delay of 30 days if applicant shows the reasonable cause.
(1) For the public property, would vest with the Head of the office exercising control over the property damaged during and as a result of the bundhs, strikes, riots, public commotion and protests etc. In the case of public sector undertakings, the Head of the office or the Chief Executives or any person authorized by the Head of Department or Chief Executive shall take necessary steps to file Claim petition for compensation.
(2) For the private property, would vest with the owner of the private property, authorized representative or trustee having exclusive and absolute legal rights and who is not trespasser of the property damaged, may file claim petition for payment of compensation.
Who may be joined as
respondents
12- In a Claim Petition for damages to property the Head of office or owner of the private property as the case may be will include as respondents, the persons who within his knowledge had exhorted, instigated or committed such Acts, the persons who are so named in the report of the police. The names and designation of the person who exhorted or perpetrated the acts leading in the destruction or damages, who sponsored, called for or exhorted the agitation. Notice to parties 13- The Claims Tribunal shall send to the respondents a copy of application together with a notice of the day on which it will hear the application.
The tribunal shall proceed ex-party against the respondent who failed to appear before the tribunal and the tribunal shall attatch the property and direct the authorities to publish the name, address along with photograph with a warning for public at large, not to purchase the property of the respondent.
Appearance of parties and
filing of written statement
14- The respondents, at or before the first hearing or within such further time as the Claims Tribunal may allow, which shall not be later than thirty days from the date of service of notices, file a written statement dealing with the damages claimed in the claim petition and any such written statement shall form part of the record.
Method of recording
evidence
15- The Claims Tribunal shall decide the matter with due observance of natural justice and may also take evidence on oath and summon the document as matter require.
11
Local Inspection 16- The Claims Tribunal may, at any stage of an enquiry before it and after due notice to the parties visit and inspect the site of the incident or any other place or thing which in its opinion, is necessary to view for a proper decision of the claim petition
Adjournment of hearing 17- The Claims Tribunal may, for reasons to be recorded, on the application of a party or otherwise, adjourn the hearing from time to time. When adjournment is granted on application the Claims Tribunal may, make such order, as it thinks fit, with respect to the costs occasioned by the adjournment. In any case not more than three adjournments shall be given to a party.
Provided that the Claim Tribunal shall decide the claim petition
expeditiously and in any case within one year of the framing of the issues. Appearance through legal
practitioner
18- The Claims Tribunal may, in its discretion, allow any party to appear himself before it through a legal practitioner during hearing of the case.
Judgment and award of
compensation
19- (1) The Claims Tribunal, in passing order, shall record concisely in judgment the finding on each of the issues framed and the reasons for such finding and make an award, specifying the amount of compensation to be paid and shall also specify the person or persons jointly or severally separately as the case may be to whom compensation shall be payable:
Provided that the Claims Tribunal may, for reasons to be recorded,
award an 'Exemplary Damages' to an extent not exceeding double of the
amount of the compensation liable to be paid;
Provided further that if any amount as compensation has been paid, to the owner of the private property damaged in incident, by the State Government or Central Government or Insurance company or any other agency in this behalf, the Claims Tribunal shall adjust such amount from the amount of compensation so awarded.
Provided also that the compensation shall not be less than the market value of the property damaged on the day of incident.
(2) Where compensation is awarded to two or more person, under sub section
(1) the Claims Tribunal shall also specify the amount payable to each of them. As soon as the order of recovery for damage is passed the property of the respondent to be attatched and authorities shall be directed to publish the name address along with photograph with a warning for public at large not to purchase property attatched.
(3) The Claims Tribunal may while disposing of the claim for compensation, make such orders regarding costs and expenses incurred in the proceeding as it thinks fit Award of interest where
any claim is allowed
20- Where any Claims Tribunal allows a claim for compensation made under this Act such Tribunal may direct that in addition to the amount of compensation simple interest shall also be paid at such rate and from such date not earlier than the date of making the claim as it may specify in this behalf. Principles relating to
assess the amount of
damage to property and
its liability
21- (1) The Principles of absolute liability shall apply once the nexus with the event that precipitated the damage is established.
(2) The liability will be borne by the actual perpetrators of the crime or instigate or incites giving rise to the liability to be shared, as finally determined by the Claims Tribunal.
(3) Damages shall be assessed for;
(i) damages to public property;
(ii) damages to private property;
(iii) cost of the actions by the authorities and police to take preventive and other actions,
12
Finality of Award 22- Every Order or award passed by claim tribunal shall be final and no appeal is maintainable against such order before any court .
Recovery of money as
arrear of land revenue
23- Where any amount is due from any person under an award, the Claims Tribunal may, on an application made to it by the person entitled to the amount, issue a certificate for the amount to the Collector and the Collector shall proceed to recover the same in the same manner as an arrear of land revenue.
Bar on jurisdiction of
Civil Courts
24- Where any Claims Tribunal has been constituted for any area, no Civil Court shall have jurisdiction to entertain any question relating to any claim for compensation which may be adjudicated upon by the Claims Tribunal for that area, and no injunction in respect of any action taken or to be taken by or before the Claims Tribunal in respect of the claim for compensation shall be granted by the Civil Court.
No Bar by Criminal
Proceedings
25- Proceedings of claim petition shall not be barred by the criminal proceeding, if any originated by the concerned incident.
CHAPTER-IV
MISCELLANEOUS
Power to make rules 26- The State Government may, by notification, make rules for carrying out the purposes of this Ordinance
Power to remove difficulty 27- (1) If any difficulty arises in giving effect to the provision of this Act the State Government may by a notified order, make such provisions, not inconsistent
with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty.
(2) No order under sub-section (1) shall be made after the expiration of a period of two year from the commencement of this Ordinance
(3) Every order made under sub-section (1) shall be laid, as soon as may be, before both Houses of the State Legislature and the provisions of sub-section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904
(4) where this Act is silent on any subject of proceeding before tribunal, the provisions of civil procedure code shall apply on the same. Repeal and Savings 28- (1) With the promulgation of this Act any other existing law or Government orders corresponding to this Act are hereby cancelled and declared ineffective:
Provided that subject to the provisions of this Act, the repeal shall not effect,—
(a) the previous operation of any such Government Orders or law or anything duly done or suffered thereunder;
(b) any right, privilege, obligation or liability acquired, accrued or incurred under such Government Order or law;
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against such Government Order or law;
(d) any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture, or punishment may be imposed as if such Government Order or law had not been repealed.
13
(2) Notwithstanding anything contained in the proviso to sub-section (1) anything done or any action taken under any Government Order or law repealed by sub- section (1) shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Ordinance.
ANANDIBEN PATEL,
Governor,
Uttar Pradesh. -----------
By order,
J.P. Singh-II, Pramukh Sachiv.
14