Øe&la[;k& 262 jftLVsª'ku uEcj&,l0,l0ih0@,y0& MCyw0@,u0ih0&91@2008&10
ykblsUl Vw iksLV ,sV dUls'kuy jsV ljdkjh xtV] mÙkj izns'k
mÙkj izns'kh; ljdkj }kjk izdkf'kr vlk/kkj.k
fo/kk;h ifjf'k"V
Hkkx&1] [k.M ¼d½
¼mÙkj izns'k vf/kfu;e½
y[kuÅ] cq/kokj] 25 vxLr] 2010
Hkknzin 3] 1932 'kd lEor~
mÙkj izns'k ljdkj
fo/kk;h vuqHkkx&1
la[;k 1111@79&fo&1&10&1¼d½23&2010 y[kuÅ] 25 vxLr] 2010
vf/klwpuk
fofo/k
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrj izns'k O;kolkf;d f'k{kk ,oa izf'k{k.k fo/ks;d] 2010 ij fnukad 23 vxLr] 2010 dks vuqefr iznku dh vkSj og mRrj izns'k vf/kfu;e la[;k 20 lu~ 2010 ds :i esa loZlk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf'kr fd;k tkrk gS%&
mRrj izns'k O;kolkf;d f'k{kk ,oa izf'k{k.k vf/kfu;e] 2010
¼mRrj izns'k vf/kfu;e la[;k 20 lu~ 2010½
¼tSlk mRrj izns'k fo/kku e.My }kjk ikfjr gqvk½
¼d½ dq'ky deZdkj rS;kj djus vkSj mUgsa O;kolkf;d f'k{kk ,oa izf'k{k.k nsdj jkstxkj ;ksX; cukus(
¼[k½ ijEijkxr f'k{kk dh /kkjk ls fo|ky; NksM+ nsus okys Nk=@Nk=kvksa dks O;kolkf;d f'k{kk vkSj izf'k{k.k nsdj mUgsa volj iznku djus] ftlls fd mUgsa mi;qDr jkstxkj ds ;ksX; cuk;k tk lds(
¼x½ mPp vgZrk izkIr fdUrq csjkstxkj O;fDr;ksa dks mudh fo'kky la[;k dks de
1
djus ds fy, O;kolkf;d f'k{kk ,oa izf'k{k.k ds volj nsus( ¼?k½ vfu;af=r tula[;k o`f) ij izHkko Mkyus] d`f"k Hkwfe ij vR;f/kd ncko ds dkj.k mlesa de gks jgs jkstxkj ds voljksa ds fufeRr csjkstxkj O;fDr;ksa dks fodYi iznku djus dh n`f"V ls mRrj izns'k esa O;kolkf;d f'k{kk vkSj izf'k{k.k ifj"kn dh LFkkiuk ,oa xBu djus
vkSj mlls lEcfU/kr ;k vkuq"kafxd fo"k;ksa dh O;oLFkk djus ds fy, vf/kfu;e
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS%& 1& ;g vf/kfu;e mRrj izns'k O;kolkf;d f'k{kk ,oa izf'k{k.k vf/kfu;e] 2010 dgk tk;sxkA
laf{kIr uke
ifjHkk"kk;sa
2&fo"k; ;k lanHkZ ls fdlh ckr ds izfrdwy gksrs gq, Hkh bl vf/kfu;e esa&
¼d½ ^^lEc) laLFkk** dk rkRi;Z bl vf/kfu;e ;k rn~/khu
cuk;s x;s fofu;eksa ds mica/kksa ds vuqlkj fdlh ikB~;Øe ;k fdUgh ikB~;Øeksa ds lEcU/k esa ifj"kn ls lEc) fdlh laLFkk ls gS( ¼[k½ ^^ifj"kn** dk rkRi;Z /kkjk 3 ds v/khu O;kolkf;d
f'k{kk vkSj izf'k{k.k ifj"kn] mRrj izns'k] y[kuÅ ls gSA ¼x½ ^^mifof/k** dk rkRi;Z /kkjk 24 ds v/khu cuk;h x;h mifof/k;ksa ls gS(
¼?k½ ^^dsUnz** dk rkRi;Z ifj"kn }kjk viuh ijh{kk;sa ysus ds iz;kstukFkZ fu;r dh x;h laLFkk ;k LFkku ls gS vkSj blds vUrxZr mlls layXu ;k vuqc) Hkw&x`gkfn Hkh gS(
¼³½ ^^izek.k&i=** dk rkRi;Z ifj"kn }kjk fdlh O;fDr dks] lEc) laLFkk esa ,sls ikB~;Øeksa dks lQyrkiwoZd iwjk djus ij fn;s x;s izek.k i= ls gS] tks le;≤ ij fofu;eksa }kjk fofgr fd;s tk;sa(
¼p½ ^^lHkkifr** dk rkRi;Z ifj"kn ds lHkkifr ls gS(
¼N½ ^^funs'kd** dk rkRi;Z /kkjk 11 ds v/khu jkT; ljdkj }kjk fu;qDr ifj"kn ds funs'kd ls gS(
¼t½ ^^vUrjh{kd** dk rkRi;Z ,sls O;fDr ls gS tks dsUnz esa gksus okyh ijh{kkvksa ds lapkyu rFkk i;Zos{k.k esa ml dsUnz ds vUrjh{kd dh lgk;rk djs vkSj ifj;kstuk ijh{kk ds lEcU/k esa blds vUrxZr ifj;kstuk izs{kd Hkh gS(
¼>½ ^^lnL;** dk rkRi;Z ifj"kn ds lnL; ls gS vkSj blds vUrxZr mlds lHkkifr rFkk milHkkifr Hkh gSa(
¼´½ ^^fofue;** dk rkRi;Z /kkjk 24 ds v/khu cuk;s x;s
fofu;eksa ls gS(
¼V½ ^^lfpo** dk rkRi;Z /kkjk 10 ds v/khu jkT; ljdkj
}kjk fu;qDr fd, x;s ifj"kn ds lfpo ls gS(
¼B½ ^^dsUnz&v/kh{kd** dk rkRi;Z ifj"kn dh ijh{kkvksa dk
2
lapkyu rFkk i;Zos{k.k djus ds fy, ifj"kn }kjk fu;qDr fd, x, O;fDr ls gS vkSj blds vUrxZr vfrfjDr v/kh{kd Hkh gS( ¼M½ ^^milHkkifr** dk rkRi;Z /kkjk 4 ds [k.M 2 ¼nks½ ds v/khu jkT; ljdkj }kjk uke&fufnZ"V fd, x;s ifj"kn ds milHkkifr ls gSA
ifj"kn dh LFkkiuk
3& jkT; ljdkj xtV esa vf/klwpuk }kjk ,d ifj"kn dh LFkkiuk djsxh] tks O;kolkf;d f'k{kk vkSj izf'k{k.k ifj"kn] mRrj izns'k] y[kuÅ dgyk;sxhA
ifj"kn dk xBu
4& ifj"kn ds fuEufyf[kr lnL; gksaxs] vFkkZr%&
¼,d½ izeq[k lfpo@lfpo] mRrj izns'k ljdkj] &insu lHkkifr O;kolkf;d f'k{kk foHkkx
¼nks½ jkT; ljdkj }kjk uke&fufnZ"V fd;k tkus okyk &mi lHkkifr ,d iz[;kr m|ksxifr
¼rhu½ funs'kd &lnL;
¼pkj½ jkT; ljdkj ds m|ksx foHkkx dk ,d izfrfuf/k & insu lnL; ftls mlh foHkkx ds izeq[k lfpo }kjk uke&fufnZ"V
fd;k tk;sxk] tks fo'ks"k lfpo dh Js.kh ls vfuEu
gksA
¼ikap½ jkT; ljdkj ds foRr foHkkx dk ,d izfrfuf/k &insu lnL; ftls mlh foHkkx ds izeq[k lfpo }kjk uke&fufnZ"V
fd;k tk;sxk] tks fo'ks"k lfpo dh Js.kh ls vfuEu gks( ¼N%½ funs'kd] izf'k{k.k ,oa fu;kstu] mRrj izns'k &insu lnL; ¼lkr½ funs'kd] izkfof/kd f'k{kk] mRrj izns'k &insu lnL; ¼vkB½ funs'kd] ek/;fed f'k{kk] mRrj izns'k &insu lnL; ¼ukS½ funs'kd] m|ksx] mRrj izns'k &insu lnL;
¼nl½ {ks=h; funs'kd] jkstxkj ,oa izf'k{k.k &insu lnL; Hkkjr ljdkj(
¼X;kjg½ dsUnzh; deZpkjh izf'k{k.k ,oa vuqla/kku &insu lnL; laLFkku dksydkrk(
¼ckjg½ xSj ljdkjh laxBuksa laLFkkuksa ds rhu izfrfuf/k tks vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa] vU;
fiNM+s oxksZa vkSj ckfydkvksa dh f'k{kk ij dk;Z fd, gksa] ftuesa ls ,d O;fDr vuqlwfpr tkfr dk gksxk] ,d
O;fDr vuqlwfpr tutkfr dk gksxk vkSj ,d O;fDr
vU; fiNM+s oxZ dk gksxk] tks jkT; ljdkj }kjk
uke&fufnZ"V fd, tk;saxs(
¼rsjg½ jkT; ljdkj }kjk uke&fufnZ"V m|ksxksa ds &lnL; pkj izfrfuf/k ftuesa ls ,d efgyk gksxh(
¼pkSng½ jkT; esa fLFkr vkS|ksfxd izf'k{k.k laLFkkuksa &lnL;
3
esa ls jkT; ljdkj }kjk uke&fufnZ"V fd; tkus okys pkj iz/kkukpk;Z] ftuesa ls ,d efgyk vkS|ksfxd izf'k{k.k laLFkku dh efgyk iz/kkukpk;Z gksxh(
¼iUnzg½ jkT; esa fLFkr vkS|ksfxd izf'k{k.k dsUnzksa esa ls &lnL; jkT; ljdkj }kjk uke&fufnZ"V fd;s tkus okys
pkj iz/kkukpk;Z] ftuesa ls ,d efgyk vkS|ksfxd izf'k{k.k dsUnz ls gksxh(
¼lksyg½ mRrj izns'k ds ,sls mPprj ek/;fed f'k{kk &lnL; laLFkkuksa] tks O;kolkf;d ikB~;Øe pyk jgs gSa] ds nks iz/kkukpk;Z] tks lHkkfir }kjk uke&fufnZ"V fd, tk;saxs(
¼l=g½ jkT; ljdkj }kjk uke&fufnZ"V fd, tkus &lnL; okys ikB~;p;kZ fodkl essa rhu fo"k; fo'ks"kK( ¼vV~Bkjg½ vkS|ksfxd laxBuksa ;Fkk Hkkjrh; m|ksx &lnL; lfpo la?k] Hkkjrh; m|ksx egkla?k] Hkkjrh; okf.kT; ,oa m|ksx e.My ifjla?k ;k okf.kT; e.My ds] jkT;
ljdkj }kjk uke&fufnZ"V fd, tkus okys pkj izfrfuf/k( ¼mUuhl½ lfpo] mRrj izns'k O;kolkf;d f'k{kk ,oa &lnL; izf'k{k.k ifj"knA
5& ifj"kn ds insu lnL; ls fHkUu lnL; dk dk;Zdky nks o"kZ dk gksxkA
lnL;ksa dh
inkof/k
6- jkT; ljdkj fdlh ,sls ukefufnZ"V lnL; dks lnL;rk ls gVk ldrh gS ftlus mldh jk; esa viuh fLFkfr dk ,slk nq:i;ksx fd;k gS fd mldk ifj"kn esa cuk jguk yksdfgr ds fy, gkfudj gksxk] izfrcU/k ;g gS fd jkT; ljdkj fdlh lnL; dks bl /kkjk ds v/khu gVkus ls igys mldks Li"Vhdj.k nsus dk ,d volj nsxh vkSj mls gVk;s tkus ds dkj.kksa dks vfHkfyf[kr djsxhA lnL;ksa dk
gVk;k
tkuk
ifj"kn dh cSBdsa
7&¼1½ lnL;ksa dks cSBd ds lEcU/k esa de ls de 15 fnu dh lwpuk ds lkFk ifj"kn o"kZ esa vfuok;Z :i ls ,d ckj cSBd djsxk rFkkfi vR;f;drk dh fLFkfr esa ifj"kn vfHkfyf[kr dkj.kksa ds lkFk lkr fnu dh lwpuk ij cSBd dj ldrk gSA
¼2½ lHkkifr rFkk mldh vuqifLFkfr esa milHkkifr] ifj"kn dh cSBdksa dh v/;{krk djsxkA
¼3½ ifj"kn dh cSBd esa mBus okys leLr iz'uksa dk fofu'p; mifLFkr rFkk er nsus okys lnL;ksa ds cgqer ls fd;k tk;sxk vkSj erksa ds cjkcj gksus dh n'kk esa lHkkifr dks ,d nwljk ;k fu.kkZ;d er nsus dk vf/kdkj gksxkA
fjfDr vkfn ds
dkj.k dk;Z ;k
dk;Zokfg;ka voS/k u
gksxh
8& ifj"kn ;k mlds }kjk fu;qDr lfefr dk dksbZ dk;Z ;k dk;Zokfg;ka ifj"kn ;k lfefr esa fdlh fjfDr ;k mlds la?kVu esa fdlh =qfV gksus
4
ds dkj.k gks ;k izfØ;k esa dksbZ ,slh vfu;ferrk gksus ds dkj.k gks ftlls ekeys ds xq.k nks"k ij izHkko u iM+s] voS/k u le>h tk;sxhA ifj"kn dk dk;kZy;
9& ifj"kn dk dk;kZy; mRrj izns'k esa y[kuÅ esa gksxkA ifj"kn dk lfpo
10&¼1½ jkT; ljdkj bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus esa ifj"kn dh lgk;rk djus ds fufeRr O;kolkf;d f'k{kk foHkkx] mRrj izns'k ds fdlh vf/kdkjh dks LFkkukUrfjr djds ifj"kn dk ,d lfpo fu;qDr djsxhA
¼2½ lfpo iw.kZdkfyd ljdkjh lsod gksxkA
ifj"kn dk funs'kd
11& jkT; ljdkj O;kolkf;d f'k{kk foHkkx] mRrj izns'k ds fo'ks"k lfpo dh Js.kh ls vfuEu fdlh vf/kdkjh dks LFkkukUrfjr djds O;kolkf;d f'k{kk ,o aizf'k{k.k ifj"kn] mRrj izns'k dk funs'kd fu;qDr djsxhA
ifj"kn ds d`R; vkSj
drZO;
12& bl vf/kfu;e ds micU/kksa vkSj rn~/khu cuk;s x;s fu;eksa rFkk fofu;eksa ds v/khu jgrs gq, ifj"kn ds fuEufyf[kr d`R; vkSj drZO; gksaxs%&
¼,d½ ;FkkfLFkfr ek/;fed vkSj mPp ek/;fed laLFkkvksa] vkS|ksfxd izf'k{k.k laLFkkuksa] vkS|ksfxd izf'k{k.k dsUnzksa lfgr O;kolkf;d f'k{kk ls lEcfU/kr izf'k{k.k iznku djus okyh laLFkkvksa vkSj mudh eksM~;wyj bEIyk,cqy fLdy ds fy, ikB~;Øe vkSj vU; lqlaxr lkexzh rS;kj djuk(
¼nks½ ifj"kn ls lEc) laLFkkvksa esa lsesLVj vkSj okf"kZd ijh{kk;sa lapkfyr djuk(
¼rhu½ ifj.kke ?kksf"kr djuk vkSj mRrh.kZ gksus okys rFkk lQy izf'k{k.kkfFkZ;ksa dks izek.ki= iznku djuk(
¼pkj½ Hkouksa] volajpuk vkSj ifj"kn ls lEc) laLFkkvksa }kjk vuqlj.k fd;s tkus okys ikB~;Øe ikB~;p;kZ ds lEcU/k esa 'kS{kf.kd vis{kkvksa ds fy, ekud fu/kkZfjr djuk vkSj ,sls fofgr ekudksa dks iwjk djus ds vk/kkj ij lac)rk iznku djuk(
¼ikap½ lac) laLFkkvksa }kjk 'kSf{kd ekudksa dk vuqj{k.k lqfuf'pr djuk(
¼N%½ v/;kiu vkSj izf'k{k.k dk ekud cuk;s j[kus ds fy, lEc) laLFkkvksa esa v/;kiu vkSj izkfof/kd deZpkfjoxZ ds fy, 'kSf{kd vgZrk;sa fu/kkZfjr djuk(
¼lkr½ lEc) laLFkkvksa esa Nk=ksa ds izos'k dh jhfr fu/kkZfjr djuk( ¼vkB½ mRrj izns'k ek/;fed f'k{kk ifj"kn ds leUo; ls
ek/;fed@gkbZZLdwy ds O;kolkf;d fo"k;ksa dh ijh{kk lapkfyr djuk( ¼ukS½ O;kolkf;d 'kSf{kd izf'k{k.k vkSj vYikof/k] dkS'ky fodkl dk;ZØe izkIr dj jgs Nk=ksa dk ewY;kadu djuk(
¼nl½ vis{kkuqlkj O;kikfjd laxBuksa dh lgk;rk ls ,sls fof'k"V O;kikj {ks= n{krk ea=.kk lHkkvksa dk xBu djuk] tks ikB~;Øe ds
5
fodkl ;k mlds mUu;u esa ifj"kn vkSj mldh lfefr;ksa dh lgk;rk djsaxs] dkS'ky fodkl@O;kolkf;d izf'k{k.k vkSj f'k{kk ds {ks= esa ekud fu/kkZfjr djuk vkSj lkFk gh lkFk visf{kr dk;kZsa vkSj fofufnZ"V O;kikjksa ds losZ{k.k dk nkf;Ro xzg.k djuk( ¼X;kjg½ leLr lac) laLFkkuksa ds fy, izfr;ksfxrk iz.kkyh vkSj ikjn'khZ izos'k ijh{kk vk;ksftr djuk rFkk lfUufo"V djuk( ¼ckjg½ ifj"kn ds drZO;ksa ds fu"iknu ,oa fuoZgu ds fy, izfrfu;qfDr ;k lafonk ds vk/kkj ij deZpkfjoxZ dks fu;ksftr djuk( ¼rsjg½ ifj"kn }kjk lkoZtfud :i ls izekf.kr mu leLr ckrksa dk vk/kkjHkwr vkadM+s vuqjf{kr j[kuk(
¼pkSng½ vU; jkT;ksa vkSj jk"Vªh; izkf/kdj.kksa vkSj vkS|ksfxd@O;kikfjd fudk;ksa ds lkFk bl jhfr ls vkSj ,sls iz;kstuksa ls lg;ksx djuk tSlk fd bl vf/kfu;e ds iz;kstuksa dks izHkkoh djus gsrq vko';d gksa( ¼iUnzg½ O;kolkf;d f'k{kk vkSj izf'k{k.k {ks= ds lefUor fodkl rFkk mlesa uhfrxr ifjorZuksa ds lEcU/k esa jkT; ljdkj dks ijke'kZ nsuk( ¼lksyg½ bl vf/kfu;e ;k rn~/khu cuk;s x;s fu;eksa ;k fofu;eksa ds v/khu mlds d`R;ksa ds leqfpr laiknu ds fy, ,sls leLr dk;Z vkSj ckrsa djuk] tks vko';d gkasA
13&¼1½ ifj"kn~ ds ikl bl vf/kfu;e vkSj rn~/khu cuk;s x;s fu;eksa ds mica/kksa ds v/;/khu ,slh leLr 'kfDr;ka gksaxh tks bl vf/kfu;e ;k rn~/khu cuk;s x;s fu;eksa ;k fofu;eksa ds v/khu mlds d`R;ksa ds fu"iknu rFkk drZO;ksa ds fuoZgu gsrq vko';d gkaasA ifj"kn~ dh
"kfDr;ka ¼2½ fof'k"Vr% vkSj iwoZorhZ 'kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ifj"kn ds ikl fuEufyf[kr 'kfDr;ka gksaxh]& ¼,d½ izos'k ijh{kk lfgr fdlh ijh{kk dks jn~n djuk ;k fdlh vH;FkhZ ds fdlh ijh{kk dk ifj.kke jksduk ;k mls fdlh Hkkoh ijh{kk esa lfEefyr gksus ls vuuqKkr djuk ;fn og fuEufyf[kr dk nks"kh gksuk ik;k tk;&
¼d½ ijh{kk esa vuqfpr lk/kuksa dk iz;ksx djuk( ;k ¼[k½ laLFkk ;k ijh{kk esa izos'k gsrq vkosnu i= esa dksbZ v'kq) fooj.k nsuk] ;k lkjHkwr lwpuk ;k rF; dks nckuk( ;k
¼x½ ijh{kk esa diV ;k izfr:i.k djuk( ;k
¼?k½ ,sls fu;eksa dk mYya?ku djds fdlh ijh{kk esa izos'k izkIr djuk] ftu fu;eksa ds }kjk ,slh ijh{kk esa izos'k fd;k tkrk gks( ;k ¼³½ ijh{kk ds nkSjku ?kksj vuq'kklughurk dk dksbZ dk;Z djukA ¼nks½ fdlh ijh{kk esa ,sls vH;FkhZ ds vad dkV ysuk mlds }kjk fdlh ijh{kk ds nkSjku fdlh vuq'kklughurk dk nks"kh ik;s( ¼rhu½ fdlh ,sls vH;FkhZ dk ijh{kkQy jn~n djuk ftls og [k.M ¼1½ ds mi[k.Mksa ¼d½ ls ¼³½ rd esa fn, x, dk;ksZa esa lHkh ;k fdlh dk nks"kh ik;s ;k ,slk ijh{kkQy jn~n djuk ftldh ?kks"k.kk esa ifj"kn~
6
}kjk dksbZ ln~Hkkoukiw.kZ Hkwy gks x;h gks% ijUrq ;g fd ifj"kn~ dh ln~Hkkoukiw.kZ Hkwy ds dkj.k dksbZ ijh{kkQy mldh ?kks"k.kk ds fnukad ls uCcs fnu O;rhr gks tkus ij jn~n u fd;k tk;sxk(
¼pkj½ vius }kjk lapkfyr ijh{kkvksa ds fy, 'kqYd fu;r djuk vkSj mudks olwy djus dh jhfr dh O;oLFkk djuk(
¼ikap½ fdlh ,slh laLFkk dks lEc) djus ls bUdkj djuk]& ¼d½ tks deZpkfjoxZ] f'k{k.k] lTtk ;k bekjr ds fy, ifj"kn }kjk fu/kkZfjr ekun.Mksa dks iwjk ugha djrh ;k mUgsa iwjk djus dh fLFkfr esa ugha gS ;k mu rd ugha igaqprh gS( ;k
¼[k½ tks ifj"kn }kjk rnFkZ fu/kkZfjr lEc)rk dh 'krksZa dk ikyu ugha djrh ;k mudk ikyu djuk ugha pkgrh(
¼N%½ ,slh laLFkk dh lEc)rk okil ysuk tks deZpkfjoxZ@f'k{k.k] lTtk ;k bekjr ds fy, ifj"kn }kjk fu/kkZfjr ekun.Mksa dks iwjk ugha dj ldrh ;k muds vuqlkj O;oLFkk ugha dj ldrh vFkok tks ifj"kn ds larks"kkuqlkj lEc)rk dh 'krksZa dk ikyu ugha djrh( ¼lkr½ ;g lqfuf'pr djus ds fy, lEc) laLFkk dk fujh{k.k djuk fd fu;r ikB~;Øeksa dk ;Fkksfpr :i ls vuqlj.k fd;k tk;s vkSj f'k{k.k dh lqfo/kkvksa dh ;Fkksfpr O;oLFkk dh tk;s rFkk mudk ;Fkksfpr mi;ksx gks(
¼vkB½ mu fo|kfFkZ;ksa dh vf/kdre la[;k fuf'pr djuk tks fdlh lEc) laLFkk esa ikB~;Øeksa ds fy, HkrhZ fd;s tk ldsaA ikB~;Øe
14&¼1½ ifj"kn~ lEc) laLFkkvksa esa pyk;s tkus okys ikB~;Øeksa dk ikB~;Øe lfefr dh laLrqfr ij vuqeksnu djsxhA
¼2½ ifj"kn~ lHkh lEc) laLFkkvksa esa ikB~;Øe dks dk;kZfUor djsxhA ¼3½ ifj"kn~ ikB~;Øe lfefr dh laLrqfr ij vizpfyr] O;FkZ ,oa vuko';d ikB~;Øeksa dks gVk nsxh vkSj ,sls ikB~;Øeksa dks mikUrfjr djsxh ftUgsa rduhdh ifjorZu ;k cktkj dh vko';drk ds izdk'k esa mikUrfjr djus dh vko';drk gSA
¼4½ bl /kkjk esa mfYyf[kr lHkh ekeyksa esa ifj"kn dk fofu'p; vfUre gksxkA
jkT; ljdkj ds
vf/kdkj
15&¼1½ jkT; ljdkj ifj"kn }kjk fd;s x;s ;k mlds }kjk lapkfyr fdlh dke ds fo"k; esa ;k ifj"kn~ ls laca/k j[kus okys fdlh ekeys esa] vius fopkj ifj"kn~ dks lalwfpr dj ldrh gS vkSj rnqijkUr ifj"kn~ jkT; ljdkj dks ml dk;Zokgh dh lwpuk nsxh tks muds laca/k esa mlus dh gks ;k djus dk mldk fopkj gksA
¼2½ ;fn ifj"kn~ mfpr le; ds Hkhrj jkT; ljdkj ds larks"kkuqlkj dk;Zokgh u djsa ;k dh x;h vFkok dh tkus okyh dk;Zokgh dh mls lwpuk u ns rks jkT; ljdkj ifj"kn~ }kjk fn;s x;s Li"Vhdj.k ;k vH;kosnu ij fopkj djus ds i'pkr~ bl vf/kfu;e ds mica/kksa rFkk
7
rn~/khu cuk;s x;s fu;eksa vkSj fofu;eksa ls laxr ,sls funsZ'k tkjh dj ldrh gS tks og mfpr le>sA ifj"kn~ mDr funsZ'kksa dk ikyu mlesa mfYyf[kr le; ds Hkhrj djsxh vkSj ;fn og mudk ikyu u djs rks jkT; ljdkj ,slh leLr dk;Zokgh dj ldrh gS tks og mDr funsZ'kksa dks dk;kZfUor djus ds fy, vko';d le>sA
16&¼1½ lHkkifr dks ifj"kn~ ds v/kh{k.k] fu;a=.k vkSj funsZ'kksa ds v/khu jgrs gq, mlds fu.kZ;ksa dks dk;kZfUor djus ds fy, visf{kr lHkh dk;Z djus dk vf/kdkj gksxk vkSj og ,sls vU; vf/kdkjksa dk iz;ksx rFkk ,sls vU; drZO;ksa dk ikyu djsxk tks fu;eksa }kjk fofgr fd;s tk;saA
lHkkifr ds
vf/kdkj
vkSj drZO;
¼2½ lHkkifr dks /kkjk 20 dh mi/kkjk ¼1½ ds v/khu la?kfVr lfefr;ksa ds fu.kZ;ksa ij ifj"kn~ ds v/kh{k.k] fu;a=.k vkSj funsZ'kksa ds v/khu jgrs gq,] ,sls vkns'k nsus dk vf/kdkj gksxk tks ifj"kn~ ds vf/kdkj {ks= ds vUrxZr gksa] rFkk ftUgsa og mfpr le>s lHkkifr bl izdkj fn, x, izR;sd vkns'k dh lwpuk ifj"kn~ dks mldh vxyh cSBd esa nsxkA
¼3½ lHkkifr] ,slh vkikfrd n'kk esa ftlesa mldh jk; esa rkRdkfyd dk;Zokgh fd;k tkuk visf{kr gks] ifj"kn ds vf/kdkj ds vUrxZr vkus okys fdlh Hkh ekeys esa dk;Zokgh dj ldrk gS vkSj bl vf/kfu;e ds micU/kksa rFkk rn~/khu cuk;s x;s fu;eksa vkSj fofu;eksa ds v/khu jgrs gq, fyf[kr vkns'k }kjk ,slh dk;Zokgh dj ldrk gS tks og vko';d le>sA rnqijkUr lHkkifr rqjUr ifj"kn~ dks mldh vxyh cSBd esa bl izdkj dh x;h dk;Zokgh dh lwpuk nsxkA ¼4½ lHkkifr ifj"kn~ dh izos'k ijh{kk lfefr dh v/;{krk djsxkA 17& milHkkifr] lHkkifr ,sls vf/kdkjksa dk iz;ksx rFkk ,sls drZO;ksa dk ikyu djsxk tks fu;eksa }kjk fofgr vFkok lHkkifr }kjk izfrfufgr fd;s tk;saA
milHkkifr
ds
vf/kdkj
vkSj drZO;
18&¼1½ funs'kd ifj"kn~ ds lHkkifr ds ekxZn'kZu esa vkns'k }kjk Lo;a dks izfrfufgr dk;ksZa dks fu"ikfnr djsxkA
funs'kd ds
vf/kdkj
¼2½ funs'kd lEc)rk lfefr dh v/;{krk djsxk] ftldh laLrqfr ij ifj"kn~ vfUre fofu'p; djsxhA
¼3½ funs'kd] m|ksx ,oa O;kikj laxBuksa vkSj ifj"kn~ ds e/; tulEidZ LFkkfir djsxkA
¼4½ funs'kd] ifj"kn~ dk;kZy; ds vf/k"Bku dk iz/kku gksxkA 19& lfpo] ifj"kn~ dk eq[; iz'kklfud vf/kdkjh gksxk vkSj ifj"kn~ ds v/kh{k.k] fu;a=.k vkSj funsZ'kksa ds v/khu jgrs gq, mlds fu.kZ;ksa ds dk;kZUo;u ds fy, mRrjnk;h gksxkA og ,sls vU; vf/kdkjksa dk iz;ksx rFkk drZO;ksa dk ikyu djsxk tks fu;eksa }kjk fofgr fd, tk;sa vkSj fo'ks"k :i ls og&
lfpo ds
vf/kdkj
vkSj drZO;
¼d½ ys[kk izkDdyu rFkk vk;&O;;d ds okf"kZd fooj.k&i= rS;kj
8
djus ds fy, mRrjnk;h gksxk( ¼[k½ ;g lqfuf'pr djus ds fy, mRrjnk;h gksxk fd ifj"kn~ dks vkoafVr leLr /kujkf'k;ka mUgha iz;kstuksa ds fy, [kpZ dh tk;sa ftuds fy, os vkoafVr dh x;h gksa %&
¼x½ ifj"kn~ dh cSBdksa ds dk;Zo`Rr j[kus ds fy, mRrjnk;h gksxkA 20&¼1½ ifj"kn~ ,d ikB~;iqLrd] ikB~;p;kZ lfefr vkSj ,d ijh{kk lfefr] ,d ekU;rk ,oa lEc)rk lfefr vkSj ,d izos'k ijh{kk lfefr vkSj ,slh vU; lfefr;ksa dk xBu djsxh tks fu;eksa ;k fofu;eksa }kjk fofgr dh tk;A
lfefr;ksa
rFkk
milfefr;ksa
dk xBu
¼2½ mi/kkjk ¼1½ ds v/khu xfBr fdlh lfefr esa mrus lnL; gksaxs ftUgsa ifj"kn~ fo'ks"kKrk vkSj Kku ds {ks= ds vk/kkj ij mlesa fu;qDr djsA lfefr dk dk;Zdky vkSj mlds lnL;ksa dh la[;k ,slh gksxh tSlh fofu;eksa }kjk fofgr dh tk;sA
¼3½ ifj"kn~ dh dksbZ lfefr mrus O;fDr;ksa dks ,slh vof/k ds fy, lg;ksftr dj ldrh gS tks og mfpr le>s] fdUrq izfrcU/k ;g gS fd lg;ksftr lnL;ksa dh la[;k lfefr ds lnL;ksa dh dqy la[;k ds ,d frgkbZ ls vf/kd u gksxhA
¼4½ lfefr dk lnL; ;k mlds }kjk lg;ksftr O;fDr lHkkifr dks fyf[kr :i ls lEcksf/kr djds viuk in R;kx ldrk gSA ¼5½ mi/kkjk ¼4½ ds v/khu R;kx&i= nsus ds dkj.k ;k fdlh vU; dkj.k lfefr esa gqbZ fdlh vkdfLed fjfDr dh iwfrZ] ;FkkfLFkfr] mi/kkjk ¼2½ ;k ¼3½ esa O;ofLFkr jhfr ls iqu% fu;qfDr ;k lg;kstu }kjk dh tk;sxhA
¼6½ ifj"kn~ lfefr ds ijke'kZ ls bl vf/kfu;e ds v/khu fdUgh ,slh milfefr;ksa dk xBu dj ldrh gS tks ,slh vof/k ds fy, vko';d gks vkSj og mUgsa ,sls ekeyksa esa mfpr le>s tgkW lfefr ds le{k rF; O;kid gksa vkSj mUgsa mfYyf[kr fd;k tkuk gksA ifj"kn~ }kjk mDr
lfefr;ksa dks
izR;k;kstu vkSj
funsZ'k
21&¼1½ ifj"kn~ vkns'k }kjk bl vf/kfu;e ds v/khu fu;qDr fdlh lfefr dks bl vf/kfu;e ds v/khu vius mu vf/kdkjksa rFkk drZO;ksa dks izR;k;ksftr dj ldrh gS ftUgsa og vko';d le>sA ¼2½ iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ifj"kn~ bl vf/kfu;e ds v/khu vius dRrZO;ksasa ds ikyu rFkk d`R;ksa ds fuoZgu ds nkSjku esa mBus okys fdlh iz'u dks mi;qZDr lfefr dks fufnZ"V dj ldrh gS vkSj tc dHkh bl izdkj dk funsZ'k fd;k tk; rks ifj"kn~ ml ij fu.kZ; ysus ds iwoZ] lfefr dh laLrqfr;ksa rFkk lq>koksa ij fopkj djsxhA
ifj"kn~ ds vkns'kksa
rFkk vU; fy[krksa
dk vf/k izek.khdj.k
22&¼1½ bl vf/kfu;e ds micU/kksa rFkk rn~/khu cuk;s x;s fu;eksa vkSj fofu;eksa ds v/khu jgrs gq, ifj"kn~ ds leLr fu.kZ; mlds }kjk ;Fkkfof/k ikfjr ladYi }kjk fd;s tk;saxs] vkSj lHkkifr ds ;k ifj"kn~ }kjk rnFkZ izkf/kd`r vU; lnL; ds gLrk{kj ls vf/k izekf.kr fd;s
9
tk;saxsA ¼2½ ifj"kn~ dh vksj ls fu"ikfn~r leLr fy[kr] ifj"kn~ ds lfpo ds ;k ifj"kn~ }kjk ,oa rnFkZ izkf/kd`r vU; vf/kdkjh ds gLrk{kj ls vf/k&izekf.kr fd;s tk;saxsA
fu;e cuus dk
vf/kdkj
23& jkT; ljdkj] foKfIr }kjk vkSj xtV esa iwoZ izdk'ku ds i'pkr~ bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA
fofu;e cukus dk
vf/kdkj
24&¼1½ ifj"kn~] bl vf/kfu;e ds iz;kstu dks dk;kZfUor djus ds fy;s blds micU/kksa rFkk rn~/khu cuk;s x;s fu;eksa ls lqlaxr fofu;e cuk ldrh gS vkSj mls jkT; ljdkj ds vuqeksnukFkZ Hkst ldrh gSA jkT; ljdkj fofu;eksa dk vuqeksnu ;k muesa ifj"dkj ;k ifjorZu dj ldrh gSA jkT; ljdkj }kjk ;Fkk vuqeksfnr fofu;e xtV esa izdkf'kr fd;s tk;saxs vkSj izdk'ku ds fnukad ls izHkkoh gkasxs] fdUrq ;fn dksbZ fnukad fufnZ"V fd;k tk; rks bl izdkj fofufnZ"V fnukad ls izHkkoh gksaxsA
¼2½ iwoksZDr 'kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] fofu;eksa esa fuEufyf[kr dh O;oLFkk dh tk ldrh gS %& ¼d½ bl vf/kfu;e ds v/khu xfBr lfefr;ksa rFkk mi&lfefr;ksa dh fu;qfDr xBu 'kfDr vkSj drZO;(
¼[k½ izek.k&i= iznku djus dh jhfr vkSj 'krsZa(
¼x½ laLFkkvksa dks lEc) djus dh 'krsZa(
¼?k½ izek.k&i=ksa ds fy;s fofgr fd;s tkus okys v/;;u ds ikB~;Øe( ¼³½ os 'krsZa] ftuds v/khu vH;FkhZ ifj"kn~ dh ijh{kkvksas esa cSB ldsaxs vkSj izek.k&i= ikus ds ik= gksaxs(
¼p½ ifj"kn dh ijh{kkvksa rFkk izos'k ijh{kk esa cSBus ds fy;s 'kqYd vkSj mudh olwyh dh jhfr(
¼N½ izos'k ijh{kk lfgr ijh{kkvksa dk lapkyu(
¼t½ ifj"kn~ dh ijh{kkvksa ds lEcU/k esa ijh{kdksa] iz'u&i= fujh{kdksa] ifjrqydksa] lafujh{kdksa] lkj.kh;dksa] dsUnz fujh{kdksa] dsUnz ds v/kh{kdksa rFkk vHkh{kdksa dh fu;qfDr vkSj muds vf/kdkj rFkk drZO; rFkk muds ikfjJkfed dh njsa(
¼>½ lEc)rk izkIr djus dh bPNqd laLFkkvksa ds fy;s vko';d bekjrksa] ftuds vUrxZr muls lEc) Hkwfe Hkh gS] lTtk rFkk midj.k ds ekun.M(
¼´½ lEc) laLFkkvkssss ds v/;kiu vkSj v/;kiusrj deZpkfj;ksZa dh 'kSf{kd vgZrk,a] ,oa lnL; la[;k(
¼V½ ifj"kn~ }kjk lapkfyr izos'k ijh{kk ifj.kke lfgr ijh{kkvksa ds ifj.kke izdkf'kr djuk(
¼B½ lEc) laLFkk esa izos'k ds fy;s fo|kfFZk;kss dh U;wure 'kSf{kd rFkk vU; vgZrk,(
10
¼M½ lEc) laLFkkvksa esa izos'k ijh{kk ds ek/;e ls fo|kfFkZ;ksa dk izos'k( ¼<½ ;g lqfuf'pr djus ds fy;s fd lEc) laLFkkvksa dk fujh{k.k djuk fd fofgr ikB~;&Øeksa dk ;Fkksfpr :i ls vuqlj.k fd;k tk; vkSj f'k{k.k dh lqfo/kkvksa dh ;Fkksfpr O;oLFkk dh tk; rFkk mudk ;Fkksfpr mi;ksx gks(
¼.k½ os ifjfLFkfr;ka ftuesa fdlh vH;FkhZ dks fdlh lEc) laLFkk esa v/;;u ds ikB~;Øe dh ifj"kn~ dh ijh{kk ;k izos'k ijh{kk esa cSBus dh vuqefr u nh tk;(
¼r½ ifj"kn~ }kjk lapkfyr ijh{kk ftlds vUrxZr izos'k ijh{kk Hkh gS] ds ifj.kke dks jksduk ;k jn~n djuk rFkk ifj"kn~ }kjk lapkfyr ijh{kk dks fdlh vH;FkhZ ds lEcU/k esa jn~n djuk(
¼Fk½ os ifjfLFkfr;ka ftuds v/khu fdlh laLFkk dh lEc)rk okil yh tk;s ;k mls lEc) djus ls budkj fd;k tk;s(
¼n½ dsUnz dk fujh{k.k djuk(
¼/k½ ikB~;Øe fodkl o ijh{kk ds fy, ;Fkk vko';drk O;olk; la?kksa ds lkFk [k.M fo'ks"k dkamfly dk fuekZ.k(
¼u½ izos'k ijh{kk ds lapkyu ds fy;s izfØ;k dk fu/kkZj.k( ¼i½ izos'k ijh{kk esa cSBus okys vH;fFkZ;ksa ds fy, 'kSf{kd vgZrk lEcU/kh ekud fu/kkZfjr djuk(
¼Q½ le; vof/k ds lkFk ikB~;Øe fodkl vkSj ikB~;Øe ds iqufoZyksdu dk fu/kkZj.k djuk(
¼c½ laLFkku&O;olk; la?k laca/k dk lao)Zu(
¼Hk½ dksbZ vU; ekeys tks bl vf/kfu;e ds v/khu vko';d gksaA 25&¼1½ ifj"kn~ bl vf/kfu;e rFkk rn~/khu cuk;s x;s fu;eksa vkSj fofu;eksa ds micU/kksa dks izHkkoh cukus ds fy;s mifof/k;ka cuk ldrh gSA
mifof/k;kW
cukus dk
vf/kdkj
¼2½ iwoksZDr 'kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk mDr mifof/k;ksa esa fuEufyf[kr dh O;oLFkk dh tk ldrh gS& ¼d½ ifj"kn~ dh cSBdksa esa vuqlj.k dh tkus okyh izfØ;k vkSj x.k&iwfrZ ds fy;s visf{kr lnL;ksa dh la[;k(
¼[k½ ifj"kn~] lfefr ;k milfefr ds lnL;ksa dks mldh cSBd ds fnukad rFkk ml cSBd esa fopkj.kh; ckrksa dh lwpuk nsuk vkSj mDr cSBd dh dk;Zokfg;ksa dk vfHkys[k j[kuk( vkSj
¼x½ dksbZ vU; fo"k; tks bl] vf/kfu;e ;k rn~/khu cuk;s x;s fu;eksa ;k fofu;eksa ds v/khu mifof/k;ksa }kjk fofgr fd;k tkuk gks vFkok fofgr fd;k tk ldsA
dfBukb;ka nwj djus
dk vf/kdkj
26& bl vf/kfu;e ls fdlh vU; ckr ds izfrdwy gksrs gq, Hkh jkT; ljdkj bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus esa mRiUu gksus okyh fdlh dfBukbZ dks nwj djus ds fy;s bl vf/kfu;e ds izkjEHk gksus ds ckn ,d o"kZ dh vof/k ds nkSjku esa fdlh ,sls fo"k; dk
11
vkns'k }kjk fofu;eu dj ldrh gS] tks bl vf/kfu;e ds v/khu fu;e vFkok fofu;e }kjk fofu;fer gksuk gSA &&&&&&&&&&
mn~ns'; vkSj dkj.k
dq'ky deZdkj rS;kj djus vkSj mUgsa O;kolkf;d f'k{kk ,oe~ izf'k{k.k nsdj jkstxkj ;ksX; cukus] ijEijkxr f'k{kk dh /kkjk ls fo|ky; NksM+ nsus okys Nk=@Nk=kvksa dks O;kolkf;d f'k{kk vkSj izf'k{k.k nsdj mUgsa volj iznku djus ftlls fd mUgsa mi;qDr jkstxkj ds ;ksX; cuk;k tk lds] mPp vgZrk izkIr fdUrq csjktxkj O;fDr;ksa dks mudh fo'kky la[;k dks de djus ds fy, O;kolkf;d f'k{kk ,oe~ izf'k{k.k ds volj nsus vkSj vfu;af=r tula[;k o`f) ij izHkko Mkyus] d`f"k Hkwfe ij vR;kf/kd ncko ds dkj.k mlesa de gks jgs jkstxkj ds voljksa ds fufeRr csjkstxkj O;fDr;ksa dks fodYi iznku djus dh n`f"V ls vkSj mlls lacaf/kr ;k vkuq"kafxd fo"k;ksa dh O;oLFkk djus ds fy, ;g fofu'p; fd;k x;k gS fd mRrj izns'k jkT; esa O;kolkf;d f'k{kk vkSj izf'k{k.k ifj"kn~ dh LFkkiuk vkSj xBu djus ds fy, ,d fof/k cuk;h tk;A
rn~uqlkj mRrj izns'k O;kolkf;d f'k{kk ,oa izf'k{k.k fo/ks;d] 2010 iqj%LFkkfir fd;k tkrk gSA vkKk ls]
ds0ds0 'kekZ
izeq[k lfpoA
12
No. 1111/LXXIX-V-1-10-1-(Ka)23-2010 Dated Lucknow, August 25, 2010 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Vyavasayik Shiksha Evam Prashikshan Adhiniyam, 2010 (Uttar Pradesh Adhiniyam Sankhya 20 of 2010) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 23, 2010 :-
THE UTTAR PRADESH VOCATIONAL EDUCATION AND
TRAINING ACT, 2010
(U.P. Act no. 20 of 2010) (As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for the establishment and constitution of a 'Board of Vocational Education and Training in Uttar Pradesh' with a view to, -
(a) producing the skilled workers and making them employable by providing vocational education and training;
(b) giving opportunities to school dropouts from traditional education stream by providing them vocational education and training so as to enable them for suitable employment;
(c) giving vocational education and training opportunities for highly qualified but unemployed fellows in order to minimise their large numbers;
(d) giving option to those who are unemployed in order to impact on uncontrolled population growth, excessive pressure on agricultural land leading to decreasing employment opportunities therein,
and for matters connected therewith or incidental thereto. IT IS HEREBY enacted in the sixty-first Year of the Republic of India as follows :-
1. This Act may be called the Uttar Pradesh Vocational Education and Training Short title Act, 2010.
2. In this Act, unless there is anything repugnant in the subject or context, - Definitions
(a) "affiliated institution" means an institution affiliated to the Board in respect of any course or courses of study in accordance with the provisions of this Act or the regulations made thereunder;
13
Definitions 2. In this Act, unless there is anything repugnant in the subject or context, -
(b) "affiliated institution" means an institution affiliated to the Board in respect of any course or courses of study in accordance with the provisions of this Act or the regulations made thereunder;
(c) "Board" means the Board of Vocational Education and Training, Uttar Pradesh, Lucknow established under section 3;
(d) "bye-laws" means the bye-laws made under section 24;
(e) "Centre" means the institution of the place fixed by the Board for the purpose of holding its examinations and includes the premises attached or appurtenant thereto;
(f) "certificate" means the certificate awarded by the Board to a person for successfully completing in an affiliated institution such courses of study as may from time to time be prescribed by regulations;
(g) "Chairperson" means the chairperson of the Board;
(h) "Director" means the Director of the Board appointed by the State Government under section 11;
(i) "invigilator" means a person who assists the Superintendent of a Centre in conducting and supervising an examination at the Centre and includes a project observer in relation to a project examination;
(j) "Member" means a member of the Board and includes the Chairperson and the Vice-Chairperson thereof;
(k) "regulations" means regulations made under section 24;
(l) "Secretary" means the Secretary of the Board appointed by the State Government under section 10;
(m) "Superintendent of Centre" means the person appointed by the Board to conduct and supervise examinations of the Board and includes and Additional Superintendent;
(n) "Vice-Chairperson" means the Vice-Chairperson of the Board, nominated by the State Government under clause 2(ii) of section 4. Establishment of 3. There shall be established by the State Government by notification in the Gazette a the Board Board to be called Vocational Education and Training Board, Uttar Pradesh, Lucknow.
14
Constitution of the 4. (1) The Board shall consist of the following members: - Board (i) The Principal Secretary/Secretary to the
Government of Uttar Pradesh in Vocational
Education department -Chairperson ex-officio
(ii) One eminent industrialist to be nominated by the State Government - Vice-Chairperson
(iii) The Director - Member
(iv) One representative of the department of industries of the state Government to be nominated by the Principal Secretary of that department not below the rank of Special Secretary - Member ex-officio
(v) One representative of the department of Finance of the State Government to be nominated by the Principal Secretary of that department not below the rank of Special Secretary. - Member ex-officio
(vi) The Director of Training and Employment, Uttar Pradesh - Member ex-officio
(vii) The Director of Technical Education, Uttar Pradesh - Member ex-officio
(viii) The Director of Secondary Education, Uttar Pradesh - Member ex-officio
(ix) The Director of Industries, Uttar Pradesh - Member ex-officio
(x) The Regional Director of Employment and Training Government of India - Member ex-officio
(xi) One representative of Central Staff Training and Research Institute, Calcutta - Member ex-officio
(xii) Three representatives from Non-Governmental Organizations Institutions who have worked on education of Scheduled Castes, Scheduled Tribes, Other backward classes and girls of which one person shall be belonging to Scheduled Castes, one person belonging to Scheduled Tribes and one person shall belong to other backward classes to be nominated by the State Government;
(xiii) Four representatives of Industries nominated by the State Government of which one shall be a woman - Member
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(xiv) Four Principals from amongst Industrial Training Institutes in the State to be nominated by the State Government among which one shall be a woman Principal of a Girl's ITI - Member
(xv) Four Principals from amongst Industrial Training Centers in the State; to be nominated by the State Government of which one shall be from a Girl's Industrial Training Center - Member
(xvi) Two Principals from such Higher Secondary Education Institutes of Uttar Pradesh who are running Vocational courses, to be nominated by Chairperson - Member
(xvii) Three subject experts in curriculum development to be nominated by the State Government - Member
(xviii) Four representatives from Industrial organizations such as Indian Industries Association, Confederation of Indian Industries, Federation of Indian Chambers of Commerce and Industry or Chamber of Commerce to be nominated by the State Government - Members
(xix) The Secretary of Vocational Education and Training Board, Uttar Pradesh - Member
Term of the office 5. Term of a member of the Board other than ex-officio members shall be two years. of the Members
Removal of Members 6. The State Government may remove from the membership a nominated member who in its opinion has so abused his position as such member as to render his continuance on the Board detrimental to the public interest:
Provided that the State Government shall, before removing a member under this section, give him an opportunity of explanation and record the reasons for his removal.
Meeting of the Board 7. (1) The Board shall meet mandatorily once in a year, with at least fifteen days notice of meeting to be given to members. However in urgency the Board may meet with seven days notice, with reasons to be recorded.
(2) The Chairperson and in his absence, the Vice-Chairperson shall preside over the meetings of the Board.
(3) All questions arising in a meeting of the Board shall be decided by majority of votes of the members present and voting and, in case of equality of votes, the Chairperson shall have a second or casting vote.
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Vacancies etc not to 8. No act of proceedings of the Board or of a Committee appointed by it, shall be invalidate acts and deemed to be invalid by reason merely of the existence of any vacancy in or any proceedings defect in the constitution of the Board or the committee, or because of any irregularity in procedure if not affecting the merits of the case.
Office of the Board 9. The Office of the Board shall be located at Lucknow in Uttar Pradesh. Secretary of the 10. (1) The State Government shall appoint a Secretary to the Board by transferring Board an officer of the Vocational Education Department of Uttar Pradesh to assist the Board in carrying out the purposes of this Act.
(2) The Secretary shall be a whole time Government servant. Director of the 11. (1) The State Government shall appoint a Director of the Board of the Vocational Board Education and Training, Uttar Pradesh by transferring an officer of the Vocational Education Department, Uttar Pradesh not below the rank of Special Secretary to the State Government.
Functions and duties 12. Subject to the provisions of this Act and the rules and regulations made of Board thereunder the functions and duties of the Board shall be-
(i) to set and prepare curriculum and other relevant material for the institutions providing Vocational Education Training including Secondary and Higher Secondary Institutions, industrial Training Institutes, Industrial Training Centers, and there Modular Employable skills as the case may be;
(ii) to conduct semester and annual examinations in institutions affiliated to the Board;
(iii) to declare results and award certificates to pass outs and successful trainees;
(iv) to lay down standards for buildings, infrastructure and academic requirement in respect of course curriculum to be pursued by the institutions affiliated to the Board and to grant affiliation based on meeting of such prescribed standards.
(v) to ensure maintenance of such educational standards by affiliated institutions;
(vi) to lay down educational qualifications for teaching and technical staff in affiliated institutions in order to maintain standard of teaching and training;
(vii) to lay down the manner of admission of students to affiliated institutions;
(viii) to conduct examinations in vocational education subjects in Secondary/Higher Schools in conjunction with the Uttar Pradesh Board of Secondary Education;
(ix) to conduct assessment of students undertaking vocational educational training and short term skill development programmes;
(x) to constitute trade specific sector skill councils with the assistance of trade organizations as per requirement who will assist the Board and its committees in
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curriculum development or its upgradation, conduct assessment of standards in skill development/ Vocational training and education as well as to undertake required works and survey of specified trades;
(xi) to organize and put in place a system of competition and transparent Entrance Examinations for all affiliated institutions;
(xii) to employ staff on deputation or contract for functioning and discharging the duties of the Board;
(xiii) to maintain a data base of all those certified by the Board in the public domain;
(xiv) to co-operate with other states and national authorities and industrial/trade bodies in such manner and for purposes as may be necessary for giving effect to the provisions of this Act;
(xv) to advise the State Government on co-ordinated development of the vocational education and training sector and policy changes therein;
(xvi) to do all such acts and things as may be necessary for the proper performance of its functions under this Act or the rules or regulations made thereunder; Powers of the 13. (1) The Board shall subject to the provisions of this Act and the rules made Board thereunder, have all such powers as may be necessary for the performance of its functions and the discharge of its duties under this Act, or the rules or regulations made thereunder.
2. In particular and without prejudice to the generality of the foregoing powers the Board shall have the powers,-
(i) to cancel an examination including entrance examination, or withhold the result of an examination of a candidate, or disallow him from appearing at any future examination who is found by it to be guilty of-
(a) using unfair means in the examination; or
(b) making any incorrect statement or suppressing material information or fact in the application form for admission to the institution or to the examination; or
(c) fraud or impersonation at the examination; or
(d) securing admission to the examination in contravention of the rules governing admission to such examination; or
(e) any act of gross indiscipline in the course of the examination;
(ii) to deduct marks at any examination of any candidate found by it to be guilty of any act of indiscipline in the course of the examination;
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(iii) to cancel the result of an examination of any candidate found by it to be guilty of all or any of the acts mentioned in sub-clauses (a) to (e) of clause (i) or for any bonafide error of the Board in the declaration of the result:
Provided that the result of an examination shall not be cancelled on the ground of a bonafide error of the Board, after the expiry of 90 days from the date of announcement of the result of the examination;
(iv) to prescribe fees for the examinations conducted by it and provide for the manner of their realization;
(v) to refuse affiliation of an institution,-
(a) which does not fulfil, or is not in a position to fulfil or does not come up to, the standards staff, instruction, equipment, or buildings, laid down by the Board in this behalf; or
(b) which does not or is not willing to abide by the conditions of affiliation laid down by the Board in this behalf;
(vi) to withdraw affiliation of an institution not able to adhere to make provisions for, standards of staff, instruction equipment, or buildings laid down by the Board, or on its failure to observe the conditions of affiliation, to the satisfaction of the Board;
(vii) to inspect an affiliated institution for the purpose of ensuring due observance of the prescribed courses of study and that facilities for instructions are duly provided and availed of;
(viii) to fix the maximum number of students that may be admitted to courses of study in an affiliated institution.
Curriculum 14. (1) The Board shall approve the curriculum courses to be run in its affiliated institutions on the recommendation of the curriculum committee.
(2) The Board shall implement the curriculum to all the affiliated institutions.
(3) The Board shall withdraw obsolete, redundant and needless courses and modify such curriculum as need to be required in the light of technological changes or market requirements on the recommendations of the curriculum committee.
(4) The decision of the Board in all matters mentioned in this section shall be final. Powers of the State 15. (1) The State Government may communicate to the Board its views on any work Government done or conducted by the Board or in respect of any matter with which the Board is concerned and the Board shall thereupon report to the State Government the action taken or proposed to be taken by it in regard thereto.
(2) If the Board fails to take action within a reasonable time to the satisfaction of the State Government or fails to communicate the action taken or proposed to be taken, the State Government may, after considering any explanation furnished or
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representation made by the Board, issue such directions consistent with the provisions of this Act and the rules and regulations made thereunder as it may think fit. The Board shall comply with the said directions within the time specified therein and if it fails to do so, the State Government may take all such steps as it may deem necessary to give effect to such directions.
Powers duties of 16. (1) The Chairperson shall, subject to the superintendence, control and directions the Chairperson of the Board, have the power to do all acts required for implementing the decisions of the Board and shall exercise such other powers and discharge such other duties as may be prescribed by rules.
(2) The Chairperson shall, subject to the superintendence, control and directions of the Board, have the power to take such orders on the decisions of the Committees constituted under sub-section (1) of section 20, as may be within the jurisdiction of the Board and as he may deem fit. The Chairperson shall inform the Board on every such order at its next meeting.
(3) The Chairperson may in an emergency, which in his opinion. Requires immediate action to be taken, deal with any matter within the competence of the Board and subject to the provisions of this Act, the rules and the regulations made thereunder, by order in writing take such action as he may deem necessary. The Chairperson shall thereupon inform the Board at its next meeting, of the action so taken.
(4) The Chairperson shall head the Entrance Examination Committee of the Board. Powers and duties of 17. The Vice-Chairperson shall exercise such powers and discharge such duties of the the Vice-Chairperson Chairperson as may be prescribed by rules or delegated to him by the Chairperson. Powers of the Director 18. (1) The Director shall work under the guidance of the Chairperson of the Board as per tasks delegated to him by order.
(2) The Director shall head the committee of affiliation on whose recommendations the Board will take final decision.
(3) The Director shall liason between industry and trade organizations and the Board.
(4) The Director shall be the Head of the Establishment of the Board office. Powers and duties of 19. The Secretary shall be the Chief Executive officer of the Board and shall, subject the Secretary to the superintendence, control and directions of the Board, be responsible for the execution of its decisions. He shall exercise such other powers and perform such other functions as may be prescribed by rules and in particular :-
(a) be responsible for the preparation of the estimates of accounts, annual assessments of income and expenditure;
(b) be responsible for ensuring that all moneys allotted to the Board are spent for the purposes for which they are allotted;
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(c) be responsible for keeping the minutes of the meetings of the Board. Constitution of Committees 20. (1) The Board shall constitute a Committee of Courses/Curriculum and and Sub-Committees Examination Committee, Recognition an Affiliation Committee, an Entrance Examination Committee and any other such Committees as may be prescribed by rules or regulations.
(2) A Committee constituted under sub-section (1) shall consist of such members as the Board may in each case appoint based on the area of expertise and knowledge. The term of a Committee and the number of its members shall be such as may be prescribed by regulations.
(3) A Committee of the Board may co-opt such persons and for such period as it thinks fit, provided that the number of persons co-opted shall not exceed one-third of the total number of members of the Committee.
(4) A member of a Committee, or a person co-opted by it, may resign his office in writing addressed to the Chairperson.
(5) A casual vacancy in a Committee caused by resignation under sub-section (4), or arising from any other cause, shall be filled by fresh appointment or co-option in the manner provided in sub-section (2) or (3) as the case may be.
(6) The Board in consultation with the Committee may constitute under this Act any sub-committees as may be necessary for such period and it may think fit in matters where the facts before a Committee are wide and has to be mentioned. Delegation and reference 21. (1) The Board may by order delegate to any Committee appointed under this Act, to Committees by the Board such of its powers and duties under this Act as it may deem necessary.
(2) Without prejudice to the generality of the foregoing powers, the Board may refer any question arising in the course of the exercise of its powers or performance of its duties and functions under this Act to the appropriate Committee and where a reference is so made, the Board shall, before taking a decision thereon, consider the recommendations and suggestions of the Committee.
Authentication of orders 22. (1) All decisions of the Board shall be subject to the provisions of this Act and the and other instruments of rules and regulations made thereunder, be arrived at by resolution, duly passed by it, the Board and shall be authenticated by the Board in this behalf.
(2) All instruments executed on behalf of the Board shall be authenticated by the signature of the Secretary or such other officer of the Board as may be authorized by it in this behalf.
Powers to make rules 23. (1) The State Government may, by notification and after previous publication in the Gazette, make rules to carry out the purpose of this Act.
Powers to make regulations 24. (1) The Board may, for carrying out purposes of this Act, make regulations consistent with the provisions of this Act and the rules framed thereunder and
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submit the same for approval of the State Government. The State Government may approve, modify or vary the regulations. The regulations, as approved by the State Government, shall be published in the Gazette and shall take effect from the date of publication thereof but where a date has been specified from the date so specified.
(2) Without prejudice to the generality of the foregoing powers, the regulations may provide for-
(a) the appointment, constitution, powers and duties of the committees and sub-committees constituted under this Act;
(b) the manner and Conditions of conferment of certificates; (c)The conditions for affiliations of institution;
(d) The Courses of study to be prescribed for certificate;
(e) The conditions under which candidates shall be admitted to the examinations of the Board and shall be eligible for certificates;
(f) The fees for admission to the examination of the Board and entrance examination and the manner of their realization;
(g) The conduct of examinations including entrance examination;
(h) The appointment of examiners, moderators, collators, scrutinizers, tabulators, centre inspectors, superintendent of centres and invigilators and prescribing of their duties and powers in relation to the Board's Examinations, including entrance examination and the rates of their remuneration;
(i) Standards for buildings including land appurtenant thereto, the equipment and apparatus necessary for institutions seeking affiliation;
(j) Educational qualifications, and strength of teaching and non-teaching staff of affiliated institutions;
(k) Publication of results of examinations conducted by the Board including entrance examination result;
(l) The minimum educational and other qualifications for admission of students to an affiliated institution;
(m) Admission of students to affiliated institutions through entrance examination;
(n) The inspection of affiliated institution with a view to ensure due observance of the prescribed courses of study and that facilities for instructions are duly provided and availed of;
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(o) The conditions under which a candidate may be disallowed admission to the examination of the Board of courses of study in an affiliated institution or in entrance examination;
(p) Withholding or cancelling results of an examination conducted by the Board including entrance examination result and cancelling an examination conducted by it in respect of any candidate;
(q) The circumstances under which affiliation of an institution may be withdrawn or refused;
(r) Inspection of a centre;
(s) The formation of sector specific council with trade organization for curriculum development, examination, as and when necessary;
(t) Setting of procedure for conducting entrance examination;
(u) Setting of norms of educational qualification for candidates appearing in the entrance examination;
(v) Setting of curriculum development with time duration and review of courses;
(w) Promoting institutes trade organization relationship;
(x) Any other matter which under this Act is necessary. Powers to make bye-laws 25. (1) The Board may make bye-laws for giving effect to the provision of this Act and the rules and the regulations made thereunder.
(2) Without prejudice to the generality of the foregoing powers, such bye-laws may provide for-
(a) The procedure to be observed at meetings of the Board and the number of members required to form a quorum;
(b) The giving of notice to members of the Board, a Committee or a sub- committee of the date of a meeting and of the business to be considered thereat and for the keeping of the record of proceedings of such meetings;
(c) Any other matter which, under this Act or the rules or regulations made thereunder, is to be or may be prescribed by bye-laws. Powers to remove 26. Notwithstanding anything to the contrary contained in this Act, the State difficulties Government with a view to removing any difficulty in giving effect to the provisions of this Act, may by order regulate any matter which is to be regulated by a rule or regulation under this Act.
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STATEMENT OF OBJECTS AND REASONS
With a view to producing the skilled workers and making them employable by providing vocational education and training, giving opportunities to school dropouts from traditional education stream by providing them vocational education and training so as to enable them for suitable employment, giving vocational education and training opportunities for highly qualified but unemployed fellows in order to minimize their large numbers and giving option to those who are unemployed in order to impact on uncontrolled population growth, excessive pressure on agricultural land leading to decreasing employment opportunities therein and for matters connected therewith or incidental thereto, it has been decided to make a law for the establishment and constitution of a Board of vocational education and training in the State of Uttar Pradesh.
The Uttar Pradesh vocational education and training Bill, 2010 is introduced accordingly.
By order,
K.K. SHARMA,
Pramukh Sachiv.
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