Uttarakhand act 016 of 1995 : The UTTAR PRADESH COMMISSION FOR THE SCHEDULED CASTES AND SCHEDULED TRIBES ACT, 1995

80

mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995 ¿m0 iz0 vf/kfu;e la[;k 16 lu~ 1995À

THE UTTAR PRADESH COMMISSION FOR THE SCHEDULED CASTES

AND SCHEDULED TRIBES ACT, 1995

[U. P. Act No. 16 of 1995]

81

mÙkj izns"k vuql wfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995

¿m0 iz0 vf/kfu;e la[;k 16 lu~ 1995À

¼tSlk mÙkj izns"k fo/kku e.My }kjk ikfjr gqvk½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fy, vk;ksx dh LFkkiuk vkSj mlls lacaf/kr vkSj vkuq'kafxd fo'k;ksa dh O;oLFkk djus ds fy, vf/kfu;e

Hkkjr x.kjkT; ds fN;kyhlosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& v/;k; & ,d

izkjfEHkd

1&& ¼1½ ;g vf/kfu;e mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995 dgk tk;xkA

laf{kIr uke] foLrkj vkSj

izkjEHk

¼2½ bldk foLrkj lEiw.kZ mÙkj izns"k esa gksxkA

¼3½ ;g 8 vxLr] 1994 dks izoÙ̀k gqvk le>k tk;xkA

2&& bl vf/kfu;e eas %&

ifjHkk'kk,a

¼d½ ^^vk;ksx** dk rkRi;Z /kkjk 3 ds v/khu xfBr vk;ksx ls gS( ¼[k½ ^^lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS vkSj bleas vk;ksx ds v/;{k vkSj mik/;{k Hkh lfEefyr gSA

v/;k;&nks

mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx

3&& jkT; ljdkj ,d fudk; dk xBu djsxh] ftls mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx ds :Ik esa tkuk tk;sxk vkSj og bl vf/kfu;e ds v/khu iznÙk "kfDr;ksa dk iz;ksx vkSj lkSais x;s dR̀;ksa dk fu'iknu djsxkA vk;ksx dk xBu

4&& ¼1½ vk;ksx esa jkT; ljdkj n~okjk fu;qDr fuEufyf[kr lnL; gksaxs %& vk;ksx dh lajpuk ¼d½ v/;{k] vuqlwfpr tkfr;ksa ds O;fDr;ksa esa ls (

¼[k½ mik/;{k] vuqlwfpr tkfr;ksa ;k vuqlwfpr tutkfr;ksa ds O;fDr;ksa esa ls (

¼x½ rhu vU; lnL;] ftuesa ls ,d vuqlwfpr tutkfr;ksa ds O;fDr;ksa esa ls gksxk ( vkSj

¼?k½ ,d vU; lnL;] efgykvksa esa lsA

82

¿mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 5&7À ¼2½ lnL; dh fu;qfDr ,sls ;ksX;] fu'Bkoku vkSj izfr'Bkoku O;fDr;ksa esa ls dh tk;sxh] ftUgksaus vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fy, U;k; ds izfr fu%LokFkZ lsok esa ;ksxnku fn;k gSA

¼3½ mi/kkjk ¼1½ ds v/khu fu;qfDr;ka vf/klwfpr vkns"k }kjk dh tk;sxhA 5&& ¼1½ izR;sd lnL; ml fnukad ls] tc og in xzg.k djs] rhu o'kZ dh vof/k ds fy, in/kkj.k djsxkA

v/;{k vkSj lnL;ksa dh

inkof/k vkSj lsok dh

"krsZa ¼2½ dksbZ lnL;] fdlh Hkh le; jkT; ljdkj dks lEcksf/kr vius gLrk{kj lfgr ys[k }kjk viuk in R;kx ldsxkA

¼3½ jkT; ljdkj] fdlh O;fDr dks lnL; ds in ls gVk nsxh] ;fn og O;fDr & ¼d½ vuuqeksfpr fnokfy;k gks tk; (

¼[k½ fdlh vijk/k ds fy, ftlesa] jkT; ljdkj dh jk; esa uSfrd v/kerk vUrxzZLr gks] fl)nks'k vkSj dkjkokl ls nf.Mr fd;k tk; ( ¼x½ fodr̀ fpRr gks tk; vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kksf'kr fd;k tk; %

¼?k½ dk;Z djus ls budkj dj ns ;k dk;Z djus ds v;ksX; gks tk; ( ¼³½ vk;ksx ls vuqifLFkr jgus dh NqV~Vh izkIr fd;s fcuk] vk;ksx dh fujUrj rhu cSBdksa ls vuqifLFkr jgs ( ;k

¼p½ jkT; ljdkj dh jk; esa] v/;{k ;k lnL; ds in dk bl izdkj nq:Ik;ksx djs] ftlls ml O;fDr dk in ij cus jguk vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fgr ;k yksdfgr ds fy, gkfudkjd gks tk; % ijUrq fdlh Hkh O;fDr dks] bl [k.M ds v/khu] gVk;k ugha tk;xk] tc rd fd mls bl ekeysa esa lquokbZ dk volj u ns fn;k x;k gksA ¼4½ mi/kkjk ¼2½ ds v/khu ;k vU;Fkk gqbZ fdlh fjfDRk dks ubZ fu;qfDr }kjk Hkjk tk;xkA

¼5½ lnL;ksa dks ns; osru vkSj HkRrs vkSj mudh lsok ds vU; fucU/ku vkSj "krsZa ,slh gksaxh] tSlh fofgr dh tk;aA

6&& ¼1½ jkT; ljdkj] vk;ksx dks ,d lfpo vkSj ,sls vU; vf/kdkjh vkSj deZpkjh miyC/k djk;sxh] tks vk;ksx ds d`R;ksa ds n{krkiwoZd ikyu ds fy, vko";d gksA vk;ksx ds vf/kdkjh vkSj

vU; deZpkjh

¼2½ vk;ksx ds iz;kstukFkZ fu;qDr vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj HkÙks vkSj lsok ds vU; fucU/ku vkSj "krsZa ,slh gksaxh] tSlh fofgr dh tk;aA 7&& lnL;ksa dks ns; osru vkSj HkÙkksa dk vkSj /kkjk 6 esa fufnZ'V vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru] HkÙks vkSj isa"ku dks lfEefyr djrs gq, iz"kklfud O;;ksa dk Hkqxrku /kkjk 13 dh mi/kkjk ¼1½ esa fufnZ'V vuqnkuksa esa ls fd;k tk;sxkA osru vkSj HkÙkksa dk

Hkqxrku vuqnku ls fd;k

tk;xk

83

¿mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 8&11À 8&& vk;ksx ds xBu esa ek= fdlh fjfDr ;k =qfV gksus ds vk/kkj ij vk;ksx dk dksbZ dk;Z ;k dk;Zokgh vfof/kekU; u gksxhA

fjfDr;ka vkfn vk;ksx dh

dk;Zokgh vfof/kekU; ugha

djsxh

9&& ¼1½ vk;ksx tc dHkh vko";d gks] ,sls le; vkSj LFkku ij cSBd djsxk] tSlk v/;{k mfpr le>sA

izfØ;k dk vk;ksx }kjk

fofu;fer fd;k tkuk

¼2½ vk;ksx viuh Lo;a dh izfØ;k dks fofu;fer djsxkA

¼3½ ;fn v/;{k dk in fjDr gks tkrk gS ;k ;fn v/;{k fdlh dkj.k ls vuqifLFkr gS ;k vius in ds drZO;ksa dk fuoZgu djus esa vleFkZ gS rks mu drZO;ksa dk] mik/;{k }kjk rc rd fuoZgu fd;k tk;xk tc rd u;k v/;{k viuk in /kkj.k ugha djrk gS ;k] ;FkkfLFkfr] fon~;eku v/;{k vius in dks fQj ls ugha lEHkkyrk gSA ¼4½ ;fn v/;{k vkSj mik/;{k] nksuksa ds in fjDr gks tkrs gSa rks v/;{k ds in ds dÙkZO;ksa dk fuoZgu ,sls lnL; }kjk] ftls jkT; ljdkj vkns"k }kjk funsZf"kr djs] fd;k tk;sxkA

¼5½ vk;ksx ds lHkh vkns"k vkSj fofu"p; lfpo }kjk ;k bl fufeRr lfpo }kjk lE;d~ :i ls izkf/kdr̀ vk;ksx ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd;s tk;saxsA 10&& jkT; ljdkj] vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa dks izHkkfor djus okys leLr eq[; uhfr fo'k;d ekeyksa ij vk;ksx ls ijke"kZ djsxhA jkT; ljdkj dk vk;ksx

ls ijke"kZ djuk

v/;k;&rhu

vk;ksx ds dR̀; vkSj "kfDr;ka

11&& ¼1½ vk;ksx ds fuEufyf[kr drZO; gksaxs %& vk;ksx ds drZO; vkSj d`R;

¼d½ lafo/kku ds v/khu ;k rRle; izo`Rr fdlh vU; fof/k ds v/khu ;k jkT; ljdkj ds fdlh vkns"k ds v/khu vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fy, micaf/kr j{kksik;ksa ls lacaf/kr lHkh ekeyksa dk vUos'k.k vkSj vuqJo.k djuk vkSj ,sls j{kksik;ksa dh dk;Z iz.kkyh dk ewY;kadu djuk ( ¼[k½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds vf/kdkjksa vkSj j{kksik;ksa ls oafpr fd;s tkus ds lEcU/k esa fof"k'V f"kdk;rksa dh tkap djuk ( ¼x½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds lkekftd&vkfFkZd fodkl dh ;kstuk izfØ;k esa Hkkx ysuk vkSj mu ij lykg nsuk vkSj muds fodkl dh izxfr dk ewY;kadu djuk (

¼?k½ jkT; ljdkj dks mu j{kksik;ksa dh dk;Z iz.kkyh ij okf'kZd vkSj ,sls vU; le;ksa ij tSlk vk;ksx mfpr le>s] izfrosnu izLrqr djuk (

¼³½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds laj{k.k] dY;k.k vkSj lkekftd&vkfFkZd fodkl ds fy, mu j{kksik;ksa vkSj vU; mik;ksa ds izHkkoh fØ;kUo;u ds fy, ,sls izfrosnu esa mu mik;ksa ds laca/k esa] tks jkT; ljdkj }kjk fd;s tk;a] flQkfj"k djuk (

¼p½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds laj{k.k] dY;k.k] fodkl vkSj vfHkof̀) ds lEcU/k esa ,sls vU; dR̀;ksa dk] tks jkT; ljdkj }kjk mldks fufnZ'V fd;s tk; a] fuoZgu djukA

84

¿mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 12&13À ¼2½ jkT; ljdkj] jkT; fo/kku e.My ds izR;sd lnu ds le{k] vk;ksx dh fjiksVZ vkSj mlds lkFk mldh flQkfj"kksa ij dh xbZ ;k fd;s tkus ds fy, izLrkfor dk;Zokgh vkSj ,slh fdlh flQkfj"k dks vLohdkj fd;s tkus ds dkj.k] ;fn dksbZ gks] dk Li'Vhdj.k nsrs gq, Kkiu j[kok;sxhA

12&& fdlh okn dk fopkj.k djus esa flfoy U;k;ky; dks izkIr lHkh "kfDr;ka vk;ksx dks /kkjk 11 dh mi/kkjk ¼1½ ds [k.M ¼d½ esa fufnZ'V fdlh ekeysa dk vUos'k.k djus esa ;k [k.M ¼[k½ esa fufnZ'V fdlh f"kdk;r ij tkap djus esa fo"ks'kr% fuEufyf[kr ekeyksa ds laca/k esa] izkIr gksxh] vFkkZr~ &

vk;ksx dh "kfDr;ka

¼d½ fdlh O;fDr dks cqykus vkSj mifLFkfr ds fy, ck/; djus vkSj "kiFk ij mldh ijh{kk djus (

¼[k½ fdlh nLrkost ds izdVhdj.k vkSj is"k fd;s tkus dh vis{kk djus ( ¼x½ "kiFk&i= ij lk{; izkIr djus (

¼?k½ fdlh U;k;ky; ;k dk;kZy; ls lkoZtfud vfHkys[k ;k mldh izfr

dh vis{kk djus(

¼³½ lkf{k;ksa vkSj nLrkostks ds ijh{k.k djus ds fy, deh"ku tkjh djus ( vkSj

¼p½ fdlh vU; fo'k; esa] tks fofgr fd;k tk; %

¿ijUrq fdlh O;fDr dks] tks jkT; ljdkj ds eq[; lfpo] izeq[k lfpo ;k lfpo dk in /kkj.k djrk gks ;k jkT; ljdkj ds dk;Z&dykiksa ds lEcU/k eas fu;kftr foHkkxk/;{k gks] [k.M ¼d½ ds v/khu rc rd ugha cqyk;k tk;sxk ;k mlls O;fDrxr :Ik ls mifLFkr gksus dh vis{kk ugha dh tk;sxh tc rd fd jkT; ljdkj dk iwoZ vuqeksnu izkUr u dj fy;k x;k gks vkSj ;fn ,slk O;fDr O;fDrxr :Ik ls mifLFkr gksus ds ctk; ;FkkfLFkfr] milfpo ds Lrj ls vU;wu fdlh O;fDr dks ;k mlds led{k in/kkj.k djus okys fdlh O;fDr dks leuksa ds vuqikyu eas vk;ksx ds le{k mifLFkr djokrk gS rks og leuksa dk vuqikyu djrk gqvk le>k tk;sxk %

ijUrq ;g vkSj fd [k.M ¼d½ ds v/khu tkjh fd;s x;s leuksa eas Li'V :Ik ls iz;kstu bafxr fd;k tk;sxk] ftlds fy, lEcfU/kr O;fDr dks leu fd;k x;k gS vkSj tc fdlh O;fDr dks lk{; nsus ds fy, leu fd;s fcuk nLrkost izLrqr djus ds fy, leu fd;k tkrk gS rks ;fn og mls izLrqr djus ds fy, O;fDrxr :Ik ls mifLFkr gksus ds ctk;] ,sls nLrkost dks izLrqr djok nsrk gS rks ;g le>k tk;xk fd mlus leu dk vuqikyu dj fn;k gSAÀ

1

v/;k; & pkj foRr] ys[kk vkSj ys[kk&ijh{kk 13&& ¼1½ jkT; ljdkj] jkT; fo/kku eaMy }kjk bl fufeRr fof/k }kjk lE;d fofu;kstu fd;s tkus ds i"pkr~] vk;ksx dks vuqnku ds :i esa ,slh /kujkf"k dk Hkqxrku djsxh tSlh jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa ds fy;s mi;ksx fd;s tkus ds fy, mfpr le>sA

jkT; ljdkj }kjk

vuqnku

1- m0iz0 vf/kfu;e la[;k 1 o'kZ 1998 dh /kkjk 2 }kjk izfrLFkkfirA

85

¿mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 14&20À ¼2½ vk;ksx ,slh jkf"k dks tSlh og vf/kfu;e ds v/khu dR̀;ksa ds lEiknu ds fy, mfpr le>s] [kpZ dj ldrk gS vkSj ,slh /kujkf"k dks mi/kkjk ¼1½ esa fufnZ'V vuqnku ls O;; ds :i esa ns; le>k tk;xkA

14&& ¼1½ vk;ksx] leqfpr ys[kk vkSj vU; lqlaxr vfHkys[kksa dks j[ksxk vkSj ys[ks dk ,d okf'kZd fooj.k ,sls izi= es] tSlk fofgr fd;k tk;] rS;kj djsxkA ys[kk vkSj ys[kk&ijh{kk

¼2½ ys[ks ds okf'kZd fooj.k dh ,d izfr jkT; ljdkj dks vxzlkfjr dh tk;xh] tks mldk ys[kk&ijh{k.k djok;sxhA

15&& vk;ksx] izR;sd foRrh; o'kZ ds fy,] ,sls izi= esa vkSj ,sls le; ij] tSlk fofgr fd;k tk;] viuh okf'kZd fjiksVZ rS;kj djsxk] ftlesa iwoZorhZ foÙkh; o'kZ ds nkSjku mlds dk;Zdykiksa dk iwjk ys[kk fn;k tk;xk vkSj mldh ,d izfr jkT; ljdkj dks vxzlkfjr djsxkA

okf'kZd fjiksVZ

16&& jkT; ljdkj okf'kZd fjiksVZ] vk;ksx }kjk nh xbZ lykg ij dh xbZ dk;Zokgh ds Kkiu ds lkFk vkSj ,slh fdlh lykg ds vLohdkj fd;s tkus dk dkj.k ;fn dksbZ gks] vkSj ys[kk ijh{kk fjiksVZ ;Fkk"kD; "kh?kz tSls gh os izkIr gks] jkT; fo/kku e.My ds izR;sd lnu ds le{k j[kok;sxhA

okf'kZd fjiksVZ vkSj ys[kk

ijh{kk fjiksVZ jkT; fo/kku

e.My ds le{k j[kh

tk;sxh

v/;k; & ik¡p

izdh.kZ

17&& vk;ksx ds v/;{k] lnL;ksa vkSj deZpkfj;ksa dks Hkkjrh; n.M lafgrk dh /kkjk 21 ds vUrxZr yksd lsod le>k tk;xkA

vk;ksx ds v/;{k] lnL;

vkSj deZpkjh yksd lsod

gksaxs

18&& tks dksbZ /kkjk 12 ds v/khu vk;ksx ds fdlh vkns"k dk ikyu djus esa fof/kd :i ls ck/; gksrs gq, tkucq>dj ,slk ugha djrk gS] fl)nks'k gksus ij ;FkkfLFkfr] Hkkjrh; n.M lafgrk dh /kkjk 174] 175] 176] 178] 179 ;k 180 ds v/khu nf.Mr fd;k tk;xkA

"kkfLr 19&& dksbZ U;k;ky;] v/;{k ;k fdlh lnL; ;k bl fufeÙk vk;ksx }kjk izkf/kdr̀ fdlh vf/kdkjh ds fyf[kr ifjokn ij laKku ds flok; /kkjk 18 ds v/khu fofufnZ'V fdlh vijk/k dk laKku ugha ysxkA

vijk/kksa dk laKku

20&& fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds fy,] tks bl vf/kfu;e ;k mlds v/khu cuk;s x;s fu;eksa ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus ds fy, vk"kf;r gks] dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA

ln~HkkoiwoZd dh xbZ

dk;Zokgh dk laj{k.k

86

¿mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 20d&23À ¿20&d&& jkT; ljdkj] vk;ksx dks ,sls funs"k tkjh dj ldrh gS tks vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, vko";d ;k mfpr le>s tk;a vkSj vk;ksx ,sls funs"kksa dk vuqikyu djus ds fy, ck/; gksxkAÀ

1

funs"k tkjh djus ds fy, jkT; ljdkj dh

"kfDr 21&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA

fu;e cukus dh "kfDr

¼2½ fo"ks'k :i ls vkSj iwoZorhZ "kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eks esa fuEufyf[kr leLr ;k fdUgha fo'k;ksa dh O;oLFkk dh tk ldrh gS] vFkkZr~& ¼d½ /kkjk 5 dh mi/kkjk ¼5½ ds v/khu lnL;ksa dks vkSj /kkjk 6 dh mi/kkjk ¼3½ ds v/khu vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj HkÙks vkSj mudh lsok ds vU; fucU/ku vkSj "krsZa %

¼[k½ /kkjk 12 ds [k.M ¼p½ ds v/khu dksbZ fo'k; (

¼x½ izi=] ftlesa /kkjk 14 dh mi/kkjk ¼1½ ds v/khu ys[ks dk okf'kZd fooj.k rS;kj fd;k tk;xk (

¼?k½ izi=] ftlesa vkSj le; tc /kkjk 15 ds v/khu okf'kZd fjiksVZ rS;kj dh tk;xh(

¼³½ dksbZ vU; fo'k;] ftls fd;s tkus dh vis{kk dh tk; ;k fofgr fd;k tk;A

22&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa ds dk;kZUo;u esa dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj] vf/klwfpr vkns"k }kjk] ,sls micU/k] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks] dj ldrh gS] tks dfBukb;ksa dks nwj djus ds fy, mls vko";d ;k lehphu izrhr gksA

dfBukb;ksa dks nwj djus

dh "kfDr

¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns"k bl vf/kfu;e ds izkjEHk ds fnukad ls nks o'kZ dh vof/k dh lekfIr ds i"pkr~ ugha fd;k tk;sxkA

¼3½ mi/kkjk ¼1½ ds v/khu fd;k x;k izR;sd vkns"k] mlds fd;s tkus ds i"pkr~ ;Fkk"kD; "kh?kz] jkT; fo/kku e.My ds nksuksa lnuksa ds le{k j[kk tk,xk vkSj mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k mlh izdkj izoÙ̀k gksaxs] tSls os fdlh mÙkj izns"k vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;eksa ds laca/k esa izoÙ̀k gksrs gSaA

23&& ¼1½ mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx v/;kns"k] 1995 ,rn~}kjk fujflr fd;k tkrk gSA

fujlu vkSj viokn

¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ'V v/;kns"k ds] ;k mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx v/;kns"k] 1994 ds ;k mÙkj izns"k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx ¼f}rh;½ v/;kns"k] 1994 ds micU/kksa ds v/khu dr̀ dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds rRleku micU/kksa ds v/khu dr̀ dk;Z ;k dk;Zokgh le>h tk;sxh] ekuks bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izoÙ̀k FksA 1- m0iz0 vf/kfu;e la[;k 1 o'kZ 1998 dh /kkjk 2 }kjk izfrLFkkfirA

87

THE UTTAR PRADESH COMMISSION FOR THE SCHEDULED

CASTES AND SCHEDULED TRIBES ACT, 1995

[U. P. Act No. 16 of 1995]

(as passed by the Uttar Pradesh Legislature)

AN

ACT

to establish a Commission for the Scheduled Castes and Scheduled Tribes and for the matters connected therewith and incidental thereto. IT IS HEREBY enacted in the Forty-sixth Year of the Republic of India, as follows :-

CHAPTER I

Preliminary

Short title, extent and commencement

1. (1) This Act may be called the Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995.

(2) It extends to the whole of Uttar Pradesh.

(3) It shall be deemed to have come into force on August 8, 1994. Definitions 2. In this Act --

(a) "Commission" means the Commission constituted under section 3;

(b) "Member" means a member of the Commission and includes the Chairman and the Vice-Chairman of the Commission.

CHAPTER II

The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes

Constitution of the

Commission

3.

The State Government shall constitute a body to be known as the Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.

Composition

of the

Commission

4. (1) The Commission shall consist of the following members appointed by the State Government :-

(a) a Chairman from amongst person as belonging to the Scheduled Castes;

(b) a Vice-Chairman from amongst persons belonging to the Scheduled Castes or Scheduled Tribes;

(c) three other members out of which one shall be from amongst persons belonging to the Scheduled Tribes; and

88

(d) one other member from amongst women. [The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 5-7]

(2) The Members shall be appointed from amongst persons of ability, integrity and standing who have had a record of selfless service to the cause of justice for the Scheduled Castes and Scheduled Tribes.

(3) The appointments under sub-section (1) shall be made by a notified order.

Term of office

and conditions

of service of

Members

5. (1) Every Member shall hold office for a term of three years from the date he assumes office.

(2) A Member may, at any time by writing under his hand, addressed to the State Government, resign from his office.

(3) The State Government shall remove a person from the office of Member if that person-

(a) becomes an un-discharged insolvent;

(b) is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government involves moral turpitude;

(c) becomes of unsound mind and stands so declared by a competent court;

(d) refuses to act or becomes incapable of acting;

(e) is, without obtaining leave of absence from the Commission absent from three consecutive meetings of the Commission; or

(f) has, in the opinion of the Stale Government, so abused the position of

Chairman or Member as to render that person's continuous office detrimental to the interests of the Scheduled Castes of Scheduled tribes or the public interest :

Provided that no person shall be removed under this clause until he has been given an opportunity of being heard in the matter.

(4) A vacancy caused under sub-section (2) or otherwise shall be filled by fresh appointment.

(5) The salaries and allowances payable to, and other terms and conditions of service of, the Members shall be such as may be prescribed.

Officers and

other

employees

of the

Commission

6. (1) The State Government shall provide the Commission with a Secretary and such other officers and employees as may be necessary for the efficient performance of the functions of the Commission.

(2) The salaries and allowances payable, to, and other terms and conditions of service of the officers and other employees appointed for the purpose of the Commission shall be such as may be

89

prescribed. Salaries and allowances to be paid out of grants

7. The salaries and allowances payable to the Members and the administrative expenses, including salaries, allowances and pensions payable to the officers and other employees referred to in section 6, shall be paid out of the grants referred to in sub-section (1) of section

13.

[The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 8-11] Vacancies etc.

not to invalidate

proceedings

of the

Commission

8. No act or proceeding of the Commission shall be invalid on the ground merely of the existence of any vacancy of defect in the Constitution of the Commission.

Procedure to be

regulated

by Commission

9. (1) The Commission shall meet as and when necessary at such time and place as the Chairman may think fit.

(2) The Commission shall regulate its own procedure.

(3) If the office of the Chairman becomes vacant or if the Chairman is for any reason absent or unable to discharge the duties of his office, those duties shall, until the new Chairman assumes office or the existing Chairman an resumes his office, as the case may be, be discharged by the Vice-Chairman.

(4) If the offices of both Chairman and Vice-Chairman become vacant the duties of the office of Chairman shall be discharged by such Member as the State Government may, by order, direct.

(5) All orders and decisions of the Commission shall be authenticated by the Secretary or any other officer of the Commission duly authorized by the Secretary in this behalf.

State Govern-

ment to consult

Commission

10. The State Government shall consult the Commission on all major policy matters affecting Scheduled Castes and Scheduled Tribes.

CHAPTER.-III Functions and Powers of the Commission

Duties and functions of the Commission

11. (1) It shall be the duty of the Commission --

(a) to investigate and monitor all matters relating to the safeguards provided for the Scheduled Castes and Scheduled Tribes under the Constitution or under any other law for the time being in force or under any order of the State Government and to evaluate the working of such safeguards;

(b) to enquire into specific complaints with respect to the deprivation of rights and safeguards of the Scheduled Castes and Scheduled Tribes;

(c) to participate and advice on the planning process of socio-economic development of the Scheduled Castes and Scheduled Tribes and to

90

evaluate the progress of their development;

(d) to present to the State Government annually and at such other times as the Commission may deem fit, reports upon the working of those safeguards;

(e) to make in such reports recommendations as to the measures that should be taken by the State Government for the effective implementation of those safeguards and other measures for the protection, welfare and socio-economic development of the Scheduled Castes and Scheduled Tribes; and

(f) to discharge such other functions in relation to the protection, welfare, development and advancement of the Scheduled Castes and Scheduled tribes as may be referred to it by the State Government. [The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 12-13]

(2) The State Government shall cause the reports of the Commission to be 1aid before each House of the State Legislature along with a memorandum explaining the action taken or proposed to be taken on the recommendations and the reasons for the non-acceptance, if any, of any of such recommendations.

Power of the

Commission

12. The Commission shall, while investigating any matter referred to in clause (a) or inquiring into any complaint referred to in clause (b) of sub-section (1) of section 11, have all the powers of a civil court trying a suit and in particular in respect of the following matters, namely:-

(a) summoning and enforcing attendance of any person and examining him on oath;

(b) requiring the discovery and production of any document;

(c) receiving evidence on affidavits;

(d) requisitioning any public record or copy thereof from any court or office;

(e) issuing commissions for the examination of witnesses and documents; and

(f) any other matter that may be prescribed :

[Provided that no person who is holding the office of the Chief Secretary, Principal Secretary or Secretary to the State Government or is Head of the Department employed in connection with the affairs of the State Government shall be summoned or required to attend in person under clause (a) unless prior approval of the State Government has been obtained and such person shall be deemed to have complied with the summons if he causes a person not below the rank of Deputy Secretary or, as the case may be, a person holding a post equivalent thereto to attend the Commission in compliance with the summons instead of attending in person :

91

Provided further that the summons issued under clause (a) shall clearly indicate the purpose for which the person concerned has been summoned and when any person is summoned to produce a document without being summoned to give evidence, he shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personally to produce the same.]¹

CHAPTER-IV Finance, Accounts and Audit

Grants by the State

Government

13. (1) The State Government, shall, after due appropriation made by the State Legislature by law in this behalf, pay to the Commission by way of grants such sums of money as the State Government may think fit for being utilized for the purposes of this Act.

1.Substituted by section 2 of U.P. Act No. 1 of 1998.

[The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 14-20]

(2) The Commission may spend such sums as it thinks fit for performing the functions under this Act, and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1). Accounts and

audit

14. (1) The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed.

(2) A copy of the annual statement of accounts shall be forwarded to the State Government which shall cause it to be audited. Annual Report

15. The Commission shall prepare, in such form and at such time, for each financial year, as may be prescribed, its annual report, giving a full account of its activities during the previous financial year and forward a copy thereof to the State Government.

Annual report

and audit

report to be

laid before the

State

Legislature

16. The State Government shall cause the annual report, together with a memorandum of action taken on the advice tendered by the Commission

and the reason for the non-acceptance, if any, of such advice, and the audit

report to be laid, as soon as may be, after they are received, before each House of the State Legislature.

CHAPTER- V Miscellaneous

Chairman, Members and employees of

92

the Commission to be public servant

Penalty

18. Whoever being legally bound to obey any order of the Commission under Section 12, intentionally omits to do so, shall on conviction be punished under Sections 174, 175, 176, 178, 179 or 180 of Indian Penal Code, as the case may be.

Cognizance of

offences

93

appears to it to be necessary or expedient for removing the difficulty.

(2) No order under sub-section (1) shall be made after the expiry of a period of two years from the date of commencement of this Act.

(3) Every order made-under sub-section (1) shall, as soon as may be after it is made, be laid 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 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.

Appeal and

saving

23. (1) The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Ordinance, 1995 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the Ordinance referred to in sub-section (1) or of the Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Ordinance, 1994 or the Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes (Second) Ordinance, 1994 shall be deemed to have been done or taken under the provisions of this Act as if the provisions of this Ordinance were in force at all material times.

1. Substituted by section 3 of U.P. Act No. 1 of 1998.