mRrj izns"k ¿lgdkjh xzkEk fodkl cSadÀ vf/kfu;e] 1964 ¿mRrj izns"k vf/kfu;e la[;k 16] 1964À
THE UTTAR PRADESH SAHAKARI GRM VIKAS BANK ACT, 1964
[U. P. Act No. XVI of 1964]
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mRrj izns"k ¿lgdkjh xzkEk fodkl cSadÀ
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vf/kfu;e] 1964
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¿mRrj izns"k vf/kfu;e la[;k 16] 1964À mRrj izns"k vf/kfu;e la[;k 27] 1978 mRrj izns"k vf/kfu;e la[;k 3] 1979] }kjk la"kksf/kr mRrj izns"k fo/kku lHkk us fnukad 13 vizSy] 1964 bZ0 rFkk mRrj izns"k fo/kku ifj'kn us fnukad 6 ebZ] 1964 bZ0 dh cSBd esa Lohd`r fd;kA ^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnukad 9 tqykbZ] 1964 bZ0 dks Lohdf̀r iznku dh rFkk mRrj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 20 tqykbZ] 1964 bZ0 dks izdkf"kr gqvkA
mRrj izns"k jkT; esa ¿lgdkjh xzkEk fodkl cSadksaÀ
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ds dk;Z&lapkyu dh lqdj cukus ds fy;s
vf/kfu;e
;g b'Vdj gS fd ¿mRrj izns"k lgdkjh xzkEk fodkl cSaadÀ
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ds dk;Z lapkyu vkSj jkT; esa ¿lgdkjh xzkEk fodkl cSadÀ
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ds fuekZ.k rFkk mlds dk;Z&lapkyu dks vkSj lqdj cuk;k tk;(
IkzLrkouk
vr,o Hkkjrh; x.kra= ds iUnzgosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS%& 1&&¼1½ ;g vf/kfu;e ¿mRrj izns"k lgdkjh xzkEk fodkl cSadÀ
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vf/kfu;e] 1964 dgyk;sxkA
Lkaf{kIr "kh'kZuke izlkj vkSj vkjEHk
¼2½ bldk izlkj leLr mRrj izns"k esa gksxkA ¼3½ ;g ml fnukad ls izpfyr gksxk] ftls jkT; ljdkj] ljdkjh xtV esa foKfIr* }kjk rnFkZ fuf"pr djsA
2&& fo'k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa %& IkfjHkk'kk;sa ¼d½ ^^e.My** dk rkRi;Z ¿mÙkj izns"k xzkEk fodkl cSadÀ
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ds funs"kd e.My ls gS] ¼[k½ ^^mi&fof/k;ksa** dk rkRi;Z mRrj izns"k esa rRle; izpfyr dks vkijsfVo lkslkbVht ,sDV ds v/khu fucaf/kr mi&fof/k;ksa ls gS vkSj blds vUrxZr mi&fof/k;ksa dk dksbZ fucaf/kr la"kks/ku Hkh gS]
¼x½ ^^¿lgdkjh xzkEk fodkl cSad**À
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dk rkRi;Z mRrj izns"k esa rRle; izpfyr dks&vkijsfVo lkslkbVht ,sDV ds v/khu fucaf/kr fdlh ,slh lgdkjh lfer ls gS tks jkT; Hkwfe&fodkl cSad ds lnL; ds :Ik esa Lohdr̀ dh x;h gks vkSj ftldk eq[; mn~ns"; vius lnL;ksa dks] ¿lkekU;r;k df̀'k vkSj xzkeh.k fodkl ds fy,] ftleas xzkeh.k {ks= eas vkokl ;k Hkou fuekZ.k Hkh gSÀ
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¿vpy laifRr ds ca/kd ;k ¿py lEifÙk dh fxjoh ijÀ
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;k jkT; ljdkj dh fcuk "krZ izR;kHkwfr ijÀ
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_.k nsuk gks] 1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy;s d`Ik;k fnukad 3 vizSy] 1964 bZ- dk ljdkjh vlk/kkj.k xtV nsf[k;sA
* ;g vf/kfu;e 15 vxLr] 1964 ls izòRr gqvk] vf/klwpuk la- 4568 lh@ckjg &lh&,& 1150@63 fnukad 13 vxLr] 1964 ns[ksA
2- m- iz- vf/kfu;e la[;k 27] 1978 ds /kkjk 2¼,d½ }kjk izfrLFkkfirA
3- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 5 }kjk izfrLFkkfirA
4- mÙkj izns"k vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 2 }kjk izfrLFkkfirA 5- mi;qZDr dh /kkjk 3 rFkk 4 }kjk izfrLFkkfirA
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¿mRrj izns"k lgdkjh xzkEk fodkl cSad vf/kfu;e] 1964À ¿/kkjk 3&5À
¼?k½ ^^izca/k lfefr** dk rkRi;Z fdlh ¿xzkEk fodkl cSadÀ
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ds ml "kklh fudk; ls gS ftls mlds dk;ksaZ dk izcU/k lkSaik x;k gks] ¼³½ ^^vf/kdkjh** ds vUrxZr lHkkifr] lfpo] dks'kk/;{k] e.My ;k izca/kd lfefr dk lnL; ;k ,slk vU; O;fDr Hkh gS ftls fuxeksa ;k mifof/k;ksa ds v/khu ¿mÙkj izns"k xzkEk fodkl cSadÀ
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;k fdlh ¿xzkEk fodkl cSadÀ
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ds dk;Z ds laca/k esa funs"k nsus dk vf/kdkj izkIr gks] ¼p½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fu;r ls gS]
¼N½ ^^fu;ekoyh** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;h x;h fu;ekoyh ls gS]
¼t½ ^^fucU/kd** dk rkRi;Z mRrj izns"k esa rRle~; izpfyr dks&vkijsfVo lkslkbVht ,sDV ds micU/kksa ds v/khu mRrj izns"k jkT; ds fy;s lgdkjh lfefr;ksa ds fucU/kUk ds :Ik esa jkT; ljdkj }kjk fu;qDr O;fDr ls gS] ¼>½ ^^fofu;e** dk rkRi;Z bl vf/kfu;e ds v/khu eaMy cuk;s x;s fofu;eksa ls gS]
¼´½ ^^¿mÙkj izns"k xzkEk fodkl cSadÀ
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;k ^^¿mRrj izns"k lgdkjh xzkEk fodkl cSadÀ
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dk rkRi;Z mRrj izns"k esa rRle; izpfyr dks&vkijsfVo lkslkbVht ,sDV ds v/khu fucfU/kr fdlh ,slh lgdkjh lfefr ls gS] ftldk dk;Z&{ks= leLr mRrj izns"k esa gks vkSj tks fdlh ¿xzkEk fodkl cSadÀ
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dk dk;Z dj jgh gks vkSj tks ¿mlds lnL;ksa ds dk;ZÀ
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dk lqdj cukrh gks] ¼V½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns"k ljdkj ls gS] ¼B½ ^^U;kl/kkjh** rkRi;Z bl vf/kfu;e dh /kkjk 4 esa vfHkfn'V U;k;/kkjh ls gSA
3&& LkeLr mRrj izns"k ds fy, ,d ls vf/kd ¿mÙkj izns"k xzkEk fodkl cSadÀ
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ugha gksaxs vkSj ¿xzkEk fodkl cSadÀ
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gks ldrs gSa] ftrus fucU/kd }kjk vko";d le>s tk;saA ¿xzkEk fodkl cSadksaÀ
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dh la[;k 4&& ¼1½ fucU/kd eaMy }kjk tkjh fd;s x;s _.k&Ik=/kkfj;ksa ds izfr jkT; ¿xzkEk fodkl cSadÀ
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ds nkf;Roksa dh iwfrZ lqfuf"pr djus ds fy, U;kl/kkjh gksxkA U;kl/kkjh dh fu;qfDr
rFkk mlds vf/kdkj
vkSj d̀R;
¼2½ U;kl/kkjh ds vf/kdkj vkSj d`R; bl vf/kfu;e ds micU/kksa rFkk ¿mÙkj izns"k xzkEk fodkl cSadÀ
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vkSj U;kl/kkjh ds e/; fu'ikfnr U;kl&lays[k }kjk] tSlk fd og muds e/; ijLij vuqca/k }kjk vkSj jkT; ljdkj ds vuqeksnu ds le; le; ij ifj'dr̀ ¿;k izfrLFkkfirÀ
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gks] "kkflr gksaxsA 5&& /kkjk 4 ds v/khu fu;qDr U;kl/kkjh] U;kl/kkjh ds uke ls ,d ,dy fu;e gksxk vkSj mldk "kkLor~ mRrjkf/kdkj gksxk vkSj ,d lkekU; eqgj gksxh rFkk og vius fuxfer uke ls okn pyk;sxk vkSj mlh uke ls mlds fo#) okn pyk;k tk;xkA U;kl/kkjh ,d ,dy
fuxe gksxk
1- m-iz- vf/kfu;e la[;k 27] 1978 dh /kkjk 2 ¼nks½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 3 }kjk izfrLFkkfirA
3- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
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¿mRrj izns"k lgdkjh xzkEk fodkl cSad vf/kfu;e] 1964À ¿/kkjk 6&7À 6&& ¿¼1½ jkT; ljdkj vkSj U;kl/kkjh dh iwoZ Lohd`fr ls] vkSj ,slh "krksaZ vkSj fucU/kksa ds v/khu jgrs gq, ftUgsa jkT; ljdkj vkjksfir djs] e.My] le;≤ ij] ewy/ku dk iwjk izfrnku djus vkSj mlds C;kt dk Hkqxrku djus ds fy;s jkT; ljdkj }kjk nh x;h fcuk
"krZ izR;kHkwfr ij va"kr% /k`r vkSj va"kr% vftZr fd;s tkus okys cU/kd] izHkkj ;k fxjoh dh vkSj ,sls laifRr;ksa vkSj vU; ifjlaifRr;ksa dh] tks /kkjk 12 ds micU/kksa ds v/khu ¿xzkEk fodkl cSadksaÀ
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}kjk ¿mÙkj izns"k xzkEk fodkl cSadÀ
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dks ladzkfer dh x;h le>h x;h gks] vkSj ¿mÙkj izns"k xzkEk fodkl cSadÀ
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dh vU; laifRr;ksa dh] izfrHkwfr ij ,d ;k vf/kd vfHk/kkuksa ds _.k&Ik= ,slh vof/k ;k vof/k;ksa ds fy,] ftls og b'Vdj le>s] tkjh dj ldrk gS %À
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e.My }kjk _.k i=ksa dk tkjh fd;k tkuk ¿izfrcU/k ;g gS fd dksbZ _.k i= ,sls funs"kksa ;k vuqns"kksa ls] tSlk Hkkjrh; fjtoZ cSad ;k us"kuy cSad Qkj ,xzhdYpj ,aM :jy MsoysIkesaV }kjk le;≤ ij tkjh fd;k tk;] fHkUu :Ik eas ugha tkjh fd, tk;saxsAÀ
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¼2½ ,sls _.k&Ik=ksa esa ,slh "krZ j[kh tk ldrh gS] ftlesa tkjh fd;s tkus ds fnukad ls ¿chl o'kZÀ
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ls vuf/kd dh ,slh vof/k fuf"pr dh tk; ftlesa os vfoeksP; gksaxs vFkok ftuesa e.My ds fy;s ;g vf/kdkj jf{kr j{kk tk; fd og lEcfU/kr _.k&Ik=/kkjh dks de ls de rhu ekl dh fyf[kr uksfVl nsus ds Ik"pkr~ fdlh _.k&Ik= dks muds foekspu ds fy, fuf"pr fnukad ls iwoZ fdlh Hkh le; izR;kgwr dj yssA
¼3½ ¿mi/kkjk ¼1½ ds v/khu e.My }kjk igys ls tkjh fd;s x;s _.k Ik=ksa ij ns; dqy /kujkf"k vkSj tkjh fd;s tkus ds fy;s izLrkfor fdUgha _.k&Ik=ksa dh /kujkf"k dqy feykdj fuEufyf[kr /kujkf"k ds ;ksx ls vf/kd u gksxh %&
¼d½ cU/kd ;k izHkkj ;k fxjoh ij ¿;k jkT; ljdkj }kjk fcuk "krZ izfrHkwfr ds izfr fdlh _.k vfxze ijÀ
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ns; /kujkf"k;ka vkSj ,slh vU; ifjlaifRr;ksa dk ewY;] tks /kkjk 12 ds v/khu ¿xzkEk fodkl cSadksaÀ
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}kjk ¿mÙkj izns"k xzkEk fodkl cSadÀ
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dks ladzfer dh x;h gks ;k ladzfer dh x;h le>h x;h gksa vkSj tks rRle; orZeku gks] ¼[k½ _.k&Ik= ekspu&fuf/k esa lap;u(
¼x½ gLrLr jksdM+ vkSj cSadksa esa vfr"ks'k vkSj lkekU; fuf/k;ksa ds v/khu izfrHkwfr;ksa dk vafdr ewY; ;k cktkj ewY;] tks Hkh de gks] vkSj ¼?k½ [k.M ¼d½] ¼[k½ vkSj ¼x½ esa mfYyf[kr /kujkf"k dk ,slk izfr"kr] tks fu;r fd;k tk;AÀ
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7&& ¿/kkjk 6 ds v/khu _.k&Ik= tkjh gksus ij] jkT; ljdkj dh izR;kHkwfr v/khu Qk;nk vkSj mDr /kkjk dh mi/kkjk ¼3½ esa fufnZ'V vkSj e.My }kjk /kr̀ cU/kd xzLr laifRr;ka vkSj vU; ifjlaifr;ka U;kl/kkjh esa fufgr gksaxh vkSj _.k&Ik=/kkjh jkT; ljdkj dh izR;kHkwfr ds Qk;ns ds gdnkj gksas vkSj mudk ,sls leLr cU/kdksa vkSj ifjlaifRr;ksa vkSj ,slh izR;kHkwfr ;k cU/kdksa ds v/khu Hkqxrku dh xbZ vkSj ¿mÙkj izns"k xzkEk fodkl cSadÀ
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;k U;k;kl/kkjh ds ikl "ks'k /kujkf"k;ksa ij py izHkkj gksxkAÀ
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U;kl/kkjh esa laifRr dk fufgr fd;k tkuk vkSj ifjlEifRr;ksa ij _.k&Ik=/kkfj;ksa dk izHkkj _.k Ik=ksa dk ewy/ku vkSj mu dk C;kt jkT; ljdkj
}kjk izR;kHkwr gksxk 1- m-iz- vf/kfu;e la[;k 27] 1978 ds /kkjk 4 ¼,d½ }kjk izfrLFkkfirA 2- mi;qZDRk dh /kkjk 4 ¼nks½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 5 }kjk izfrLFkkfirA
4- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 6 ¼d½ }kjk c<+k;k x;kA 5- mi;qZDr dh /kkjk 6 ¼[k½ }kjk izfrLFkkfirA
6- mi;qZDr dh /kkjk 6 ¼x½ }kjk vUrfoZ'VA
7- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 8- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
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¿mRrj izns"k lgdkjh xzkEk fodkl cSad vf/kfu;e] 1964À ¿/kkjk 8&9dÀ 8&& ¼1½ /kkjk 6 ds v/khu tkjh fd, x, _.k i=kas dk ewy/ku rFkk mudk C;kt ,slh vf/kdre /kujkf"k rd] tks jkT; ljdkj }kjk ljdkjh xtV eas foKfIr }kjk rnFkZ fu;r dh tk; rFkk ,slh "krksZa ds v/khu jgrs gq,] tks og mls vkjksfir djuk mfpr le>s] jkT; ljdkj }kjk izR;kHkwr gksxkA
_.k i=ksa dk ewy/ku vkSj
mudk C;kt jkT; ljdkj
}kjk izR;kHkwr gksxk
¼2½ jkT; ljdkj] ,slh "krksaZ ds v/khu jgrs gq;s tks fu;r dh tk;sa] mi/kkjk ¼1½ ds v/khu nh x;h fdlh izR;kHkwfr dh vf/kdre /kujkf"k c<+k ldrh gSA ¼3½ jkT; ljdkj eaMy rFkk U;kl/kkjh ls ijke"kZ djus ds Ik"pkr~ && ¼d½ ljdkjh xtV esa foKfIr }kjk] vkSj
¼[k½ bl jkT; rFkk Hkkjr ds vU; jkT;ksa ds ,sls izeq[k
lekpkj&Ik=ksa esa uksfVl nsdj ftUgsa bl lEcU/k esa jkT; ljdkj pqus( ,d fufnZ'V fnukad ls] tks ljdkjh xtV esa foKfIr ds izdk"ku ls N% ekl ls iwoZ dk u gks vius }kjk nh x;h fdlh izR;kHkwfr dks lekIr dj ldrh gS vFkok mldh vf/kdre /kujkf"k dks de dj ldrh gS vFkok ml "krksaZ esa ifj'dkj dj ldrh gS] ftuds v/khu og nh x;h gks %
IkzfrcU/k ;g gS fd fdlh izR;kHkwfr dh lekfIr] deh vFkok ifj'dkj fdlh Hkh izdkj ls ml izR;kHkwfr ij izHkko u Mkysxk] tks ml fnukad ds iwoZ tkjh fd;s x;s fdlh _.k&Ik= ds laca/k esa gks tc ls ,sls lekfIr] deh ;k ifj'dkj izHkkoh gksA ¼4½ tc izR;kHkwfr dh vf/kdre /kujkf"k de djuk gks vFkok mu "krksaZ dks] ftuds v/khu izR;kHkwfr nh x;h gks] ifj'dr̀ djuk gks] rks mi/kkjk ¼3½ esa vfHkfn'V izR;sd foKfIr vkSj uksfVl esa] ;FkkfLFkfr] ,slh deh vFkok ifj'dkj ds {k s= vkSj izHkko dk ;FkkFkZr% mYys[k gksxkA
9&& ¼1½ jkT; ljdkj ,slh "krksaZ vkSj izfrcU/kksa ij] ftUgsa og mfpr le>s ,d izR;kHkwfr fuf/k mu gkfu;ksa dks iwjk djus ds fy;s LFkkfir dj ldrh gS] tks fu;r dh x;h ifjfLFkfr;ksa esa ¿xzkEk fodkl cSadksaÀ
4
}kjk ca/kdkas dh izfrHkwfr ij fn;s x;s _.k ds :Ik ls olwy u gks ldus ds dkj.k mRiUu gksaA izR;kHkwfr fuf/k
¼2½ ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
rFkk ¿xzkEk fodkl cSadÀ
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mDr fuf/k esa ls ,slh njksa ij va"knku nsxs tks fu;r dh tk;saA ¿¼2&d½ jkT; ljdkj dh le;≤ ij fuf/k esa ,slh /kujkf"k dk va"knku dj ldrh] ftls og mfpr le>sAÀ
1
¼3½ mDr fuf/k dk vuqj{k.k vkSj mi;ksx ,slh jfr ls rFkk ,sls iz;kstuksa ds fy;s fd;k tk;sxk tks fu;r fd;s tk;saA
¿9&d&& mÙkj izns"k lgdkjh lfefr vf/kfu;e] 1965 eas fdlh ckr ds gksrs gq, Hkh] e.My jkT; ljdkj ;k Hkkjrh; fjtoZ cSad ;k us"kuy Qkj ,xzhdYpj ,aM :jy MsoysieasV ;k ,slh vU; foÙkh; laLFkkvksa ls] tSlk U;kl/kkjh }kjk vuqeksfnr fd;k tk;] /ku m/kkj ys ldrk gSAÀ
2
/ku m/kkj ysus dh "kfDr 1- m- iz- vf/kfu;e laa[;k 3] 1979 dh /kkjk 2 }kjk c<+k;h x;hA 2- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 7 }kjk c<+k;k x;kA 3- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
5
¿mRrj izns"k lgdkjh xzkEk fodkl cSad vf/kfu;e] 1964À ¿/kkjk 10&13À 10&& bl vf/kfu;e ds izkjEHk gksus ds Ik"pkr~ ¿mÙkj izns"k xzkEk fodkl cSadÀ
6
;k ¿xzkEk fodkl cSadÀ
7
ds Ik{k esa fu'ikfnr fdlh Hkh cU/kd ¿;k l̀ftr fdlh Hkh izHkkjÀ
1
dks yS.M bEizwoesaV yksUl ,sDV] 1883 ds v/khu] fdlh ,sls +_.k ls] tks mDr cU/kd ds fu'iknu ¿;k izHkkj ds lt̀uÀ
2
ds Ik"pkr~ fn;k x;k gks] mRiUu ljdkjh nkos ij izoZrk izkIr gksxhA dqN nkoksa ij ca/kd dh
iwoZrk ,sDV la0 19 1983
11&& ¿¼1½ rRle; izo`Rr fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh ¿xzkEk fodkl cSadÀ
7
;k ¿mÙkj izns"k xzkEk fodkl cSadÀ
6
ds fy;s vf/kfu;e ds v/khu csph x;h fdlh lEifRr dk dz; djuk fof/k iw.kZ gksxk vkSj ,slk cSad bl izdkj dz; dh x;h lEifRr dks ,slh vof/k ds Hkhrj] tks U;kl/kkjh }kjk fuf"pr dh tk;s] fodz; djds fuLrkj.k djsxkAÀ
3
¿xzkEk fodkl cSadÀ
7
vFkok ¿mÙkj izns"k xzkEk fodkl cSadÀ
6
dk cU/kd xzLr lEifRr r; djus dk vf/kdkj 1951 bZ0 dk m- iz- vf/kfu;e la[;k 1 ¼2½ 1950 bZ0 ds tehankjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e dh /kkjk 154 esa vFkok rRle; izpfyr fdlh Hkh vU; fof/k esa nh x;h dksbZ Hkh ckr] ftlesa ¿d̀f'k tksr Hkwfe ;k vU; vpy lEifÙkÀ
5
dh vf/kdre lhek fu;r dh x;h gks] ¿xzkEk fodkl cSadksaÀ
7
vFkok ¿mÙkj izns"k xzkEk fodkl cSadÀ
6
}kjk mi/kkjk ¼1½ ds v/khu Hkwfe ds vtZu ij izoR̀r u gksxhA 1951 bZ- dk m-iz-
vf/kfu;e la[;k 1
¿¼2&d½ ;fn cSad dks mi/kkjk ¼1½ ds v/khu vftZr fdlh Hkwfe dks mlds fodz; gksus rs iV~Vs ij nsuk gks rks iV~Vs dh vof/k ,d ckj esa ,d o'kZ ls vf/kd ugha gksxh vkSj rRle; izoR̀r fdlh vU; fof/k esa fdlh izfrdwy micU/k ds gksrs gq;s Hkh iV~Vsnkj ml lEifRr esa dksbZ vU; fgr vftZr ugha djsxkAÀ
4
12 && bl vfk/fu;e ds vkjEHk gksus ds iwoZ vFkok mlds mijkUr ¿xzkEk fodkl cSadÀ
7
ds lnL;ksa }kjk mlds Ik{k esa fu'ikfnr cU/kd rFkk mls ladzfer vU; leLr ifjlEifRr;ka ,sls fu'iknu ;k ladze.k ds fnukad ls mDr ¿xzkEk fodkl cSadÀ
7
}kjk ¿mÙkj izns"k xzkEk fodkl cSadÀ
6
dks ladzfer dh x;h le>h tk;sxh vkSj jkT; ¿xzkEk fodkl cSadÀ
5
esa fufgr gks tk;saxhA ¿xzkEk fodkl cSadÀ
7
ds Ik{k esa fu'ikfnr ca/kd ¿mÙkj izns"k xzkEk fodkl cSadÀ
6
esa fufgr gksaxsA 13&& bl ckr ds gksrs gq, Hkh fd fdlh ¿xzkEk fodkl cSadÀ
7
ds Ik{k esa fu'ikfnr cU/kd ¿mÙkj izns"k xzkEk fodkl cSadÀ
6
dks ladzfer dj fn;k x;k gks vFkok /kkjk 12 ds micU/kksa ds v/khu ladzfer dj fn;k x;k le>k x;k gks&&& ¿xzkEk fodkl cSadÀ
7
dk /ku izkIr djus rFkk mUekspu nsus dk vf/kdkj
¼d½ eaMy vFkok U;kl/kkjh }kjk tkjh fd;s x;s rFkk ca/kdrkZ dks lalwfpr fd;s x;s fdlh izfrdwy fof"k'V funs"kd ds u gksus ij cU/kd ds v/khu ns; lHkh /ku ¿xzkEk fodkl cSadÀ
7
dks fn;k tk;sxk vkSj Hkqxrku mlh izdkj oS/k gksxk ekuks cU/kd bl izdkj ladzfer u fd;k x;k gks( vkSj ¼[k½ eaMy vFkok U;kl/kkjh }kjk tkjh fd;s x;s rFkk ¿xzkEk fodkl cSadÀ
7
dks lalwfpr fd;s x;s fdlh izfrdwy fof"k'V funs"k ds u gksus ij] ¿xzkEk fodkl cSadÀ
7
cU/kd ds vk/kkj ij okn pykus ;k cU/kd ds v/khu ns; /kujkf"k dh olwyh ds fy;s dksbZ vU; dk;Zokgh djus dk gdnkj gksxkA 1- m- iz- vf/kfu;e laa[;k 3] 1979 dh /kkjk 3 }kjk c<+k;h x;hA 2- mi;qZDr dh /kkjk 3 }kjk c<+k;h x;hA
3- mi;qZDr dh /kkjk 4 ¼d½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 4 ¼[k½ }kjk c<+kbZ x;hA
5- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 8 }kjk izfrLFkkfirA 6- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 7- mi;qZDr dh /kkjk 4 ¼x½ }kjk izfrLFkkfirA
6
¿mRrj izns"k lgdkjh xzkEk fodkl cSad vf/kfu;e] 1964À ¿/kkjk 14&16À 14&& ¼1½ ;fn cU/kdrkZ ds iwoZ _.kksa dk Hkqxrku djus ds fy;s fdlh ¿xzkEk fodkl cSadÀ
5
ds Ik{k esa dksbZ cU/kd fu'ikfnr fd;k x;k gks rks VªkaLQj vkQ izkiVhZ ,sDV] 1882 rFkk rRle; izpfyr fdlh fof/k esa fdlh ckr ds gksrs gq;s Hkh cSad fyf[kr uksfVl nsdj] fdlh ,sls O;fDr ls ftls bl izdkj dk dksbZ _.k ;k mldk dksbZ va"k ns; gks] ,slh /kujkf"k dk Hkqxrku cSad ds fucZfU/kr dk;kZy; ls ,slh vof/k ds Hkhrj] tks ukfVl esa fufnZ'V dh tk;s] izkIr djus dh vis{kk dj ldrk gSA
,sDV la[;k 4] 1982 ¿xzkEk
fodkl cSadÀ
5
ds iwoZ _.kksa dk cU/kdrkZ dk Hkqxrku djus dk vf/kdkj ¼2½ ;fn dksbZ ,slk O;fDr mDr uksfVl ysus ls bUdkj djs vFkok mDr Hkqxrku u ys ;k Hkqxrku ysus ls bUdkj djs rks ;FkkfLFkfr] ,sls _.k ;k mlds va"k ij] uksfVl esa fufnZ'V vof/k dh lekfIr ls C;kt ugha feysxk %
IkzfrcU/k ;g gS fd tc fdlh ,sls _.k dh /kujkf"k ds lEcU/k esa dksbZ fookn gks rks og O;fDr ftls mDr _.k ns; gks] ¿xzkEk fodkl cSadÀ
5
}kjk _.k ds e)s izLrqr dh x;h /kujkf"k dk Hkqxrku ysus ds fy;s ck/; gksxk] fdUrq bl izdkj Hkqxrku ysus ls ml O;fDr ds ml vf/kdkj ij] ;fn dksbZ gks tks mls vius }kjk vfHk;kfpr vo"ks'k dh olwyh dju s ds fy;s izkIr gks] dksbZ izfrdwy izHkko ugha iM+sxkA
15&& ¼1½ ;fn ¿xzkEk fodkl cSadÀ
5
ds Ik{k esa fu'ikfnr dh fdlh cU/kd ds v/khu ns; dksbZ fdLr ;k ,slh fdLr dk dksbZ va"k] ml fnukad ls tcls og ns; gqvk gks] ,d ekl ls vf/kd vnRr jgk gks] rks izcU/k lfefr fdlh ,sls vU; izR;qik; ds vfrfjDr tks mDr cSad dks izkIr gks] ca/kd xzLr Hkwfe dh mit ds] ftlds vUrxZr [kM+h Qly Hkh gS] vfHkgj.k rFkk fodz; }kjk ,slh fdLr ;k mlds va"k dh olwyh ds fy;s fucU/kd dks izkFkZuk&Ik= ns ldrh gSA
vfHkgj.k dc fd;k
tk;xk
¼2½ ,slk izkFkZuk&Ik= izkIr gksus ij] fucU/kd ;k mlds }kjk fyf[kr :Ik esa rnFkZ vf/kdr̀ dksbZ vU; O;fDr] VªkalQj vkQ izkiVhZ ,sDV] 1882 esa nh x;h fdlh ckr ds gksrs gq;s Hkh] mDr mit ds vfHkgj.k ;k fodz; djus ds iz;kstu ds fy;s fu;r jhfr ls dk;Zokgh dj ldrk gS %
,sDV la[;k 4] 1882
IkzfrcU/k ;g gS fd ml fnukad ls tc fdLr ns; gqbZ gks] ckjg ekl ds chr tkus ds mijkUr] dksbZ vfHkgj.k ugha fd;k tk;sxkA
¼3½ vfHkgj.k mruh lEifRr dk fd;k tk;sxk] ftldk ewY;] ;FkklEHko fudVre] ns; /kujkf"k vfHkgj.k ds O;; rFkk fodz; ds ifjO;; vkSj vfHkgj.k dh gqbZ lEifRr ij iwoZ izHkkj ds] ;fn dksbZ gks] lEcU/k esa Hkh ns; /kujkf"k ds ;ksx ds cjkcj gksxkA 16&& ¼1½ VªkUlQj vkQ izkiVhZ ,sDV] 1882 esa fdlh ckr ds gksrs gq;s Hkh] ;fn U;k;ky; ds gLr{ksi ds fcuk fodz; dk vf/kdkj bl vf/kfu;e ds izkjEHk gksus ds iwoZ ;k mlds Ik"pkr ¿dh x;h izHkkj dh ?kks'k.kk ;k fu'ikfnr ca/kd foys[k }kjkÀ
1
¿xzkEk fodkl cSadÀ
4
dks LIk'V :Ik ls iznku fd;k x;k gks] rks ,sls cSad dh izcU/k lfefr dks vFkok ,slh lfefr rnFkZ izkf/kdr̀ fdlh O;fDr dks] ¿ca/kd ;k izHkkj ds v/khu cdk;k /kuÀ
2
;k mlds fdlh Hkkx dk Hkqxrku u gksus dh n"kk esa mDr cSad ds mi yH; fdlh vU; izR;qik; ds vfrfjDr] cU/kdxzLr ¿;k HkkfjrÀ
3
lEifRr dks U;k;ky; ds gLr{ksi ds fcuk fodz; djus dk vf/kdkj gksxkA
fodz; ds vf/kdkj dk
iz;ksx dc fd;k tk;sxk
,sDV la[;k 4] 1882
1- m-iz- vf/kfu;e la[;k 3 o'kZ 1979 dh /kkjk 5 ¼d½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 5 ¼d½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 5 ¼d½ }kjk c<+kbZ xbZA
4- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼x½ }kjk izfrLFkkfirA 5- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
7
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 17À ¼2½ ,sls fdlh vf/kdkj dk iz;ksx rc rd ugha fd;k tk;sxk tc rd fd && ¼d½ ,d fyf[kr uksfVl ftleas ,sls cU/kd /ku ;k mlds va"k ds Hkqxrku dh vis{kk dh x;h gks] fuEufyf[kr ij rkehy u dj fn;k x;k gks %& ¼1½ cU/kd drkZ ;k cU/kd drkZvksa eas ls izR;sd( ¼2½ dksbZ ,slk O;fDr] ftldk cSad dh tkudkjh esa ca/kdxzLr lEifRr vFkok mlds vUeksnu ds vf/kdkj esa dksbZ fgr gks vFkok ml ij dksbZ izHkkj gks(
¼3½ ca/kd&_.k ;k mlds fdlh va"k ds Hkqxrku ds fy;s dksbZ izfrHkkj rFkk
¼4½ ca/kddrkZ dk dksbZ _.knkrk ftlus viuh lEink ds iz"kklu ls lEcfU/kr fdlh okn esa ca/kxzLr lEifRr ds fodz; ds fy;s fMdzh izkIr dj yh gks]
¼[k½ ,slh rkehy ls rhu eghus ds Ik"pkr~ mDr ca/kd&/ku vFkok mlds va"k ds Hkqxrku esa pqd u dh x;h gks] vkSj
¼x½ e.My ds [k.M ¼d½ esa mfYyf[kr ca/kd&drkZ ;k vU; fdUgha O;fDr;ksa dh vkfiRr;ksa dks] ;fn dksbZ gS] lquus ds Ik"pkr~ ,sls vf/kdkj ds iz;ksx dks izkf/kdr̀ u dj fn;k gksA
¼3½ bl /kkjk ds v/khu fodz;] ,slh jhfr ls fd;k tk;xk fd fu;r dh tk;sA ¿¼4½ tgka bl vf/kfu;e ds v/khu csph x;h dksbZ lEifRr ca/kd ;k izHkkj djus okys O;fDr ds ;k mldh vksj ls fdlh O;fDr ds] ;k fdlh ¿xzkEk fodkl cSadÀ
4
;k] ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
ds Ik{k esa ,sls ca/kd j[ks tkus ds ;k izHkkj lt̀u ds Ik"pkr gd dk nkok djus okys fdlh O;fDr ds v/;klu esa gks rks dysDVj dzsrk ds izkFkZuk&Ik= ij ,sls dzsrk ;k mlds }kjk bl fufeRr fu;qDr fdlh O;fDr dks lEifRr ij v/;kflr djkdj fn;s tkus dk vkns"k nsxkAÀ
1
¿¼5½ bl /kkjk ds v/khu fdlh df̀'k tksr ;k fdlh vU; vpy lEifÙk ;k mleas fdlh fgr dk fodz; mÙkj izns"k tehankjh fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e] 1950 dh /kkjk 157&d vkSj 157&[k ds micU/kksa ds v/khu gksxkAÀ
2
17&& ;fn fdlh ¿xzkEk fodkl cSadÀ
4
ds ikl ca/kd j[kh x;h dksbZ lEifRr iw.kZr% vFkok va"kr% u'V gks tk;s vFkok izfrHkwfr vi;kZIr gks tk;s vkSj cU/kd drkZ dks ¿xzkEk fodkl cSadÀ
4
dh izcU/k lfefr }kjk bl ckr dk leqfpr volj fn;s tkus ds ckn fd og bruh vkSj izfrHkwfr dh O;oLFkk djsa fd izfrHkwfr Ik;kZIr gks tk; ;k og _.k ds mRkus va"k dk izfrnku djs tks lfefr vo/kkfjr djs] og mDr izfrHkwfr dh O;oLFkk u djs ;k _.k ds mDr Hkkx dk izfrnku u djs rks lEiw.kZ _.k rqjUr mrus fn;s le>k tk;sxk vkSj lfefr ca/kddrkZ ds fo#) bl vf/kfu;e vFkok rRle; izpfyr fdlh vU; fof/k ds v/khu mldh olwyh ds fy;s dk;Zokgh djus dh gdnkj gks tk;sxhA
CkU/kd xzLr lEifRr u'V
gksus vFkok izfriwfrZ
vi;kZIr gksus ij ¿xzkEk
fodkl cSadÀ
4
ds vf/kdkj Li'Vhdj.k&& bl /kkjk ds vFkZ esa izfrHkwfr rc rd vi;kZIr ekuh tk;xh tc rd ca/kdxzLr lEifRr dk ewY; ca/kd ds lEca/k esa rRle; ns; /kujkf"k ls ml vuqikr esa vf/kd u gks tks ¿xzkEk fodkl cSadÀ
4
ds fu;eksa] fofu;eksa rFkk mifof/k;ksa esa fufnZ'V fd;k tk;sA 1- m-iz- vf/kfu;e la[;k 3 o'kZ 1979 dh /kkjk 5 ¼[k½ }kjk c<+kbZ x;hA 2- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 9 }kjk c<+k;k x;kA 3- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
8
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 18&20À 18&& ¼1½ lh/ks ¿mÙkj izns"k xzkEk fodkl cSadÀ
1
ds ikl j[ks x;s ca/kd dh n"kk esa /kkjk 15] 16] vkSj 17 ds v/khu fdlh ¿xzkEk fodkl cSadÀ
2
dh izcU/kd lfefr dks fn;s x;s leLr vf/kdkj eaMy ;k U;kl/kkjh dks izkIr gksaxs] vkSj /kkjk 16 dh mi/kkjk ¼1½ ds v/khu vf/kdkj dk iz;ksx djus esa ml /kkjk dh mi/kkjk ¼2½ dk [k.M ¼x½ vfLrRo ghu le>k tk;xkA
EkaMy vFkok U;kl/kkjh dk
lEifRr ds vfHkgj.k rFkk
fodz; vkfn dk vf/kdkj
¼2½ e.My vFkok U;kl/kkjh fdlh ¿xzkEk fodkl cSadÀ2dh izcU/k lfefr ds /kkjk 15 vFkok 16 ;k /kkjk 17 ds v/khu fdlh ckdhnkj ds fo#) dk;Zokgh djus dk funs"k ns ldrk gS vkSj ;fn lfefr ,slk djus esa vo/kkj.k djs vFkok ,slk u djs rks eaMy vFkok U;kl/kkjh mi/kkjk ¼1½ ds micU/kksa ds v/khu jgrs gq, ,slh dk;Zokgh dj ldrk gSA ¼3½ ¼d½ ;fn ,slh dk;Zokgh] ftldk mYys[k mi/kkjk ¼1½ vFkok ¼2½ esa fd;k x;k gS e.My }kjk dh tk;s rks bl vf/kfu;e rFkk rnFkZ cuk;s x;s fu;eksa ;k fofu;eksa ds micU/k mlds lEcU/k esa mlh izdkj izkIr gksaxs ekuksa mDRk micU/kksa esa ¿xzkEk fodkl cSadÀ
2
rFkk mldh izcU/k lfefr ds lEcU/k esa ¿xzkEk fodkl cSadÀ
2
rFkk e.My ds lacU/k esa leLr vfHkns"k U;kl/kkjh ds lEcU/k esa vfHkns"k gksaA ¼[k½ ;fn ,slh dk;Zokgh] ftldk mYys[k mi/kkjk ¼1½ vFkok ¼2½ esa fd;k x;k gS U;kl/kkjh }kjk dh tk;s rks bl vf/kfu;e rFkk rnFkZ cuk;s x;s fu;eksa ;k fofu;eksa ds micU/k mlds lEcU/k esa mlh izdkj izoR̀r gksaxs ekuksa mDr micU/kksa esa ¿xzkEk fodkl cSadÀ
2
vFkok mldh izcU/k&lfefr ds lEcU/k esa leLr vfHkns"k U;kl/kkjh ds lEcU/k esa vfHkns"k gksaaA 19&& ;fn /kkjk 16 ds v/khu fodz; ds vf/kdkj dk iz;ksx vFkok vfHkizsr iz;ksx dksbZ lEifRr csph tk;s rks dzsrk ds vkxe ij bl vk/kkj ij vkifRr ugha dh tk;sxh fd&&&
vfu;ferrk vkfn ds
vk/kkj ij dzsrk ds
vkxeu ij vkifRr
ugha dh tk;xh
¼d½ fodz; dk vf/kdkj nsus ds fy;s visf{kr ifjfLFkfr;ka mRiUu ugha gqbZ Fkh] vFkok
¼[k½ fodz; dk ;Fkksfpr uksfVl ugha fn;k x;k Fkk] vFkok
¼x½ fodz; ds vf/kdkj dk vU; izdkj ls vuqfpr vFkok vfu;fer iz;ksx fd;k x;k Fkk] fdUrq fdlh O;fDr dks ftls fdlh ,sls vf/kdkj ds vuf/kdr̀] vuqfpr vFkok vfu;fer iz;ksx ls dksbZ {kfr igqaph gks] ¿xzkEk fodkl cSadÀ
2
ds fo#) {kfr ewY; dk nkok djus dk vf/kdkj gksxkA 20&& _.k "kks/k{kerk ls lEcfU/kr fdlh fof/k esa fdlh ckr ds gksrs gq;s Hkh] ¿xzkEk fodkl cSadÀ
2
ds Ik{k esa fu'ikfn ca/kd ij bl vk/kkj ij vkifRr ugha dh tk;sxh fd og ewY;oku izfrQy ds fy;s ln~Hkkouk ls fu'ikfnr ugha fd;k x;k Fkk ;k fd og ca/kddrkZ ds vU; _.knkrkvksa ij ¿xzkEk fodkl cSadÀ
2
dks vf/keku nsus ds fy;s fu'ikfnr fd;k x;k FkkA
ca/kd dRrkZ ds _.k
"kks/kkJe gks tkus ds vk/kkj ij vkifRr ughaa dh tk;sxh
1- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA
2 - mi;qZDr dh /kkjk 4 ¼x½ }kjk izfrLFkkfirA
9
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 21&21xÀ 21&& ¼1½ e.My Lor% vFkok ¿xzkEk fodkl cSadÀ
5
ds izkFkZuk&Ik= ij rFkk mu ifjfLFkfr;ksa esa] ftuesa /kkjk 16 ds v/khu fdlh izca/k&lfefr vFkok eaMy }kjk fodz; ds vf/kdkj dk iz;ksx] U;k;ky; ds gLr{ksi ds fcuk fd;k tk ldrk gks] ca/kd xzLr lEifRr vFkok mlds fdlh Hkkx ds fy;s fyf[kr :Ik ls ,d izkid fu;qDr dj ldrk gS rFkk ,slk izkid] lEifRr ij dCtk djus vkSj mldh mit rFkk vk; dks laxzghr djus] vius }kjk olwy fd;s x;s /ku esa ls viuk izcU/k O;;] ftlesa mldk e.My }kjk fuf"pr fd;k x;k ikfjJfed] ;fn dksbZ gks] lfEefyr gS&&&dkV ysus vkSj vof"k'V /kujkf"k dks VªkaLQj vkQ izkiVhZ ,sDV] 1882 dh /kkjk 69&, dh mi/kkjk ¼8½ ds micU/kksa ds vuqlkj] tgka rd os ykxw gksa] mi;ksx djus dk gdnkj gksxkA
izkid dh fu;qfDr rFkk
mlds vf/kdkj
,sDV la0 4] 1982
¼2½ e.My Lor% vFkok ca/kdrkZ }kjk fn;s x;s izkFkZuk&Ik= ij mi/kkjk ¼1½ ds v/khu fu;qDr izkid dks gVk ldrk gSA
¼3½ izkid ds Ik{k esa gqbZ fjfDRk dh iwfrZ e.My }kjk dh tk ldrh gSA ¼4½ bl /kkjk ds fdlh ckr ls e.My dks ml n"kk esa izkid fu;qDr djus dk vf/kdkj u gksxk tc ca/kdxzLr lEifRr igys ls gh nhokuh U;k;ky; }kjk fu;qDr izkid ds dCts esa gksA
¿21&d&& jkT; ljdkj fdlh ¿xzkEk fodkl cSadÀ
5
;k ¿mÙkj izns"k xzkEk fodkl cSadÀ
4
ls _.k izkIr djus ds iz;kstukFkZ] vf/klwpuk }kjk ,sls fucZU/kksa ds v/khu jgrs gq;s] ftUgsa vf/klwpuk esa fofufnZ'V fd;k tk;s] leLr Hkwfe/kjksa dks] pkgs os vUrj.kh; vf/kdkj okys gks a;k ugha ¿ ] vlkfe;ksaÀ
2
vkSj ljdkjh iV~Vsnkjksa dks muds [kkrs ds v/khu òr Hkwfe esa ;k ,slh Hkwfe esa fdlh fgr esa] vUrj.k ds vf/kdkj] ftlesa ,slh Hkwfe ;k fgr ds lEcU/k esa ,sls cSad ds Ik{k esa izHkkj ;k cU/kd djus dk vf/kdkj Hkh lEefyr gS] fufgr dj ldrh gS] vkSj ,slh vf/klwpuk ds tkjh gksus ij ,sls Hkwfe/kj ¿ ] vlkehÀ
2
vkSj ljdkjh iV~Vsnkj dks rRle;] izor̀ fdlh fof/k ;k fdlh lafonk xzkUV ;k vU; lays[k esa fdlh izfr dqy ckr ds ;k fdlh :f<+ ;k ijEijk ds gksrs gq;s Hkh] vf/klwpuk ds fuca/kuksa ds vuqlkj vUrj.k dk vf/kdkj gksxkAÀ
1
vUrj.kh; vf/kdkj okys d`'kdksa dks vUrj.kh; vf/kdkj fufgr djuk ¿21&[k&& ¼1½ dksbZ O;fDr] tks fdlh xzkEk fodkl cSad ;k ¿mÙkj izns"k lgdkjh xzkEk fodkl cSadÀ
4
ls viuh py laifRr dks fxjoh j[kdj foRrh; lgk;rk izkIr djus dk bPNqd gks] lE;d :Ik ls LVkafir i= ij fyf[kr ?kks'k.kk dj ldrk gS fd og mlds }kjk ,sls cSad ds i{k esa ,slh laifr dks fxjoh j[krk gSA
¼2½ tc fdlh ,sls O;fDr ds ikl] tks fdlh ¿xzkEk fodkl cSaadÀ
5
;k ¿lgdkjh xzkEk fodkl cSadÀ
4
ls foRrh; lgk;rk izkIr djus dk bPNqd gks] _.k izkIr djus ds fy, i;kZIr ewY; dh lEifr u gks] rc mls ,sls cSad }kjk ,slh "krksZ a ds v/khu jgrs gq,] ;fn dksbZ gks] tSlh fu;r dh tk,] cSad ds larks'kkuqlkj izfrHkw izLrqr djus ij foRrh; lgk;rk dh O;oLFkk dh tk ldrh gSA
¿xzkEk fodkl cSadÀ
5
;k ¿mÙkj izns"k lgdkjh xzkEk fodkl cSadÀ
4
ds i{k esa izHkkj dk l̀tu 21&x&& bl vf/kfu;e vkSj bl vf/kfu;e ds v/khu fy, x, izHkkjh vkSj j[ks x;s cU/kdksa ds laca/k esa cuk;s x;s fu;eksa ds micU/k] ;Fkko";d ifjorZu lfgr] bl vf/kfu;e ds v/khu fxjoh j[kh x;h py lEifÙk ij ykxw gksaxsAÀ
3
bl vf/kfu;e ds micU/k fxjoh] ij ykxw gksaxs 1- m-iz- vf/kfu;e l[;k 3] 1979 dh /kkjk 6 }kjk c<+k;k x;kA 2- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 10 ¼d½ rFkk 10 ¼[k½ }kjk vUrfoZ'VA 3- mi;qZDr dh /kkjk 11 }kjk c<+k;k x;kA
4- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 5- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
10
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 22&23À ¿22&& LakifRr dk vUrj.k] vf/kfu;e] 1882 ;k rRle; izo`Rr fdlh vU; fof/k esa fdlh ckr ds gksrs gq;s Hkh] ,slh dksbZ lEifRr] ftlds lEcU/k esa fdlh ¿xzkEk fodkl cSadÀ
2
;k ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
ds Ik{k esa dksbZ izHkkj] fxjoh ;k ca/kd fd;k x;k gks] izHkkj fxjoh ;k cU/kdrkZ }kjk rc rd csph ;k vU;Fkk vUrfjr ugha dh tk;sxh tc rd fd mlds }kjk ¿xzkEk fodkl cSadÀ
2
;k ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
ls fy;s x;s _.k ;k vfxze dks lEiw.kZ /kujkf"k vkSj mlds C;kt dk Hkqxrku cSad dks u dj fn;k x;k gks bl /kkjk dk mYya?ku djds fd;k x;k dksbZ laO;ogkj "kwU; gksxk % CkU/kd xzLr lEifRr dks
iV~Vs ij nsus ;k ml ij
vU; vf/kdkj l̀ftr djus
ds ca/kdrkZ ds vf/kdkj ij
fucZU/ku
izfrcU/k ;g gS fd ;fn fdlh lnL; }kjk vkSj m/kkj yh x;h /kujkf"k ds fdlh dk Hkqxrku dj fn;k tk; rks ml lnL; ds izkFkZuk&Ik= ij ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
;FkkfLFkfr] ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
ds vuqeksnu ls ¿xzkEk fodkl cSadÀ
2
] lEifRr ;k mlesa fgr ds ,sls Hkkx dks] ftls og mfpr le>s] cSad ds Ik{k esa l̀ftr ;k fd;s x;s cU/kd] ;k fxjoh ls] lnL; }kjk ns; "ks'k /kujkf"k dh lqj{kk dk lE;d /;ku j[krs gq;s fueqZDr dj ldrk gSAÀ
1
23&& ¼1½ jftLVªhdj.k vf/kfu;e] 1908] ;k rRle; izor̀r fdlh vU; fof/k esa fdlh ckr ds gskrs gq, Hkh fdlh m/kkjdrkZ lnL; }kjk _.k dk iznku lqjf{kr djus ds iz;kstu ds fy, ¿xzkEk fodkl cSadÀ
2
;k ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
ds Ik{k esa fu'ikfnr fdlh Hkwfe ;k mlesa fdlh fgr ;k vU; vpy lEifRr ij izHkkj ;k cU/kd lwfpr djus okys foys[k dks mlds fu'ikfnr ds fnukad ls mDr vf/kfu;e ds vuqlkj lE;d~ :Ik ls jftLVªhdr̀ le>k tk;xk] c"krsaZ cSad] fu'iknu ds fnukad ls rhu ekl dh vof/k ds Hkhrj ml ys[; dh] ftlds }kjk ,slk izHkkj ;k cU/kd lf̀tr fd;k x;k gks] ,d izfr tks cSad dh vksj ls gLrk{kj djus ds fy, izkf/kdr̀ fdlh deZpkjh }kjk lE;d~ :i ls lgh izfr izekf.kr dh x;h gks] jftLVªhdr̀ ds ikl Hkst nh xbZ gks] ftldh vf/kdkfjrk dh LFkkuh; lhekvksa ds Hkhrj izHkkfjr ;k cU/kd j[kh x;h lEiw.kZ laifRr ;k mldk dksbZ Hkkx fLFkr gks vkSj lac) mi jftLVªkj] ;FkkfLFfr] ,slh izfr ;k izfr;ksa dks jftLVªhdj.k vf/kfu;e] 1908 dh /kkjk 51 ds v/khu fofgr iqLrd la[;k 1 esa uRFkh djsxkA
¿xzkEk fodkl cSadÀ
3
;k ¿mÙkj izns"k xzkEk fodkl cSadÀ
2
ds i{k eas fu'ikfnr ys[;kas dk jftLVªhdj.k ¼2½ tgka mi jftLVªkj dh jk; gks fd mDr ys[; ij lE;d~ :i ls LVkEi ugha yxk;k x;k gS ;k mlesa vkdfLed Hkwy ;k yksi ls mRiUu dksbZ =qfV gks x;h gks ogka og ys[; dh] ;FkkfLFkfr] izfr ;k izfr;ka cSad dks okil Hkst dj mlls ;g vis{kk djsxk fd og rhu fnu ;k ,slh c<+kbZ vof/k ds Hkhrj] ftldh vuqefr mi jftLVªkj ml fufeRr ns] ewy i zfr ij LVkEi "kqYd dh deh dks iwjk djs ;k =qfV dks nwj djsA cSad Hkkjrh; LVkEi vf/kfu;e] 1899 esa fdlh ckr ds gksrs gq;s Hkh] deh dks iwjk djk;sxk =qfV dks nwj djk;sxkA
¼3½ cSad] ;FkkfLFkfr] LVkEi "kqYd dh deh iwjh gksus ;k =qfV nwj gksus ds i"pkr~ ys[; dh izfr mi/kkjk ¼1½ esa fu/kkZfjr jhfr ls mi jftLVªkj ds ikl iqu% Hkstsxk] vkSj rnqijkUr mi jftLVªkj mi/kkjk ¼1½ ds micU/kksa ds vuqlkj iqLrd la[;k 1 esa ml izfr dks uRFkh djsxkA
1- m0 iz0 vf/kfu;e l[;k 3] 1979 dh /kkjk 7 }kjk izfrLFkkfirA
2- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
11
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 23d&27À ¼4½ jftLVªhdj.k vf/kfu;e] 1908 ds fdlh ckr ds gksrs gq;s Hkh] m/kkjdrkZ lnL;] U;kl/kkjh ;k ¿xzkEk fodkl cSadÀ
4
;k ¿mÙkj izns"k xzkEk fodkl cSadÀ
4
ds fdlh vf/kdkjh ds fy;s ;g vko";d ugha gksxk fd og Lo;a ;k vfHkdrkZ }kjk fdlh ,sls lays[k dks] ftldk fu'iknu mlus vius vf/kdkfjrk :Ik esa fd;k gksa] jftLVªhdj.k ls lEc) fdlh jftLVªh dk;kZy; esa mifLFkr gks ;k mDr vf/kfu;e dh /kkjk 58 dk;Zokgh esa fd;s x;s micU/k ds vuqlkj gLrk{kj djsA
¿23&d&& Tkgka izHkkj ;k ca/kd l̀tu djus okyks ys[; dh izfr /kkjk 23 ds v/khu jftLVªhdj.k ds fy;s Hkst nh xbZ gks] ogka cSad ds ,ssls ys[; dh ,d izfr rglhynkj ;k ,sls vU; in/kkjh dks Hkh] ftls jkT; ljdkj }kjk bl fufer inkfHkfgr fd;k tk;] HkstsxkA rglhynkj ;k vU; in/kkjh ,sls izHkkj ;k ca/kd dk fooj.k bl iz;kstu ds fy;s j[ks x;s jftLVj esa vafdr djsxkA jftLVj ,sls izi= esa gksxk vkSj mldk fujh{k.k djus dh vuqefr vkSj mldh izfr;ka ;k mlls mn~/kj.k ,slh jhfr ls vkSj ,slk "kqYd nsus ij fn;s tk;saxs tks fu;r fd;s tk;saAÀ
1
IkzHkkj ;k cU/kd vafdr djus ds fy;s jktLo jftLVj
¿24&& ;fn e.My mfpr le>s rks og bl vf/kfu;e dh /kkjk 16] 18 vkSj 21 v/khu vius lHkh ;k fdUgha vf/kdkjksa dks cSad ds fdlh ,d ;k vf/kd vf/kdkfj;ksa dks izfrfufgr dj ldrk gSAÀ
2
e.My }kjk dfri; vf/kdkjksa dk izfrfu/kku 25&& VªkaLQj vkQ izkiVh ,sDV] 1882 dh /kkjk 102 vkSj 103 ds] rFkk mDr /kkjkvksa ds iz;kstuksa dks dk;kZfUor djus ds fy;s mDr ,sDV dh /kkjk 104 ds v/khu mPp U;k;ky; }kjk cuk;s x;s fu;eksa ds micU/k bl vf/kfu;e ds v/khu rkehy fd;s tkus okyhs lHkh uksfVlksa ij ;Fkk"kD; izoR̀r gksasxsA
VªkalQj vkQ izkiVhZ ,sDV]
1982 dh /kkjk 102] 103
vkSj 104 dk bl
vf/kfu;e ds v/khu
uksfVlksa ij ykxw gksuk
26&& ¼1½ ;fn ¿xzkEk fodkl cSadÀ
4
ds Ik{k esa fu'ikfnr fdlh cU/kd ij] pkgs og bl vf/kfu;e ds izkjEHk gksus ds igy fu'ikfnr fd;k x;k gks ;k ckn esa dksbZ vkifRr bl vk/kkj ij dh tk;s fd og la;qDr fgUnw ifjokj ds izcU/kd }kjk ,sls iz;kstu ds fy;s fu'ikfnr fd;k x;k Fkk] tks ml ifjokj ds o;Ld ;k vo;Ld lnL;ksa ij cU/kudkjh ugha Fkk] rks bls fl) djus dk Hkkj] rRlEk; izpfyr fdlh vU; fof/k esa nh x;h fdlh ckr ds gksrs gq;s Hkh] ml Ik{k ij gksxk] tks ml cU/kd ij vkifRr djsaA ,sDV la- 4] 1882 la;qDr
fgUnw ifjokjksa ds izca/kd
}kjk fu'ikfnr cU/kd
¼2½ bl /kkjk ds iz;kstu ds fy;s fuEufyf[kr iz;kstu ,sls le>s tk;saxs] tks la;qDr fgUnw ifjokj ds lnL;ksa ij cU/kudkjh gksaxs %&&&
¼d½ df̀'k Hkwfe dk ;k [ksrh dh jhfr;ksa esa lq/kkj vFkok Hkwfe dh mRikndrk c<+kus ds fy;s vU; lk/kuksa dks foÙk iksf'kr djuk] vkSj
¼[k½ Hkwfe dk dz;(
¿¼x½ ifjokj ds fy, xzkeh.k fuokl&x̀gksa dk fuekZ.kAÀ
3
/kkjk 26 dk la"kks/ku 27&& fgUnw ekbufjVh ,.M xkftZ;f"ki ,sDV] 1956 dh /kkjk 8 ¿xzkEk fodkl cSadÀ
4
ds Ik{k esa fd;s x;s ca/kdksa ij bl ifj'dkj ds v/khu jgrs gq;s izoR̀r gksxh fd mlesa U;k;ky; dks fd;k x;k vfHkns"k dysDVj ;k mlds }kjk uke&fufnZ'V O;fDr dks fd;k x;k vfHkns"k le>k tk;sxk vkSj dysDVj ;k mlds }kjk uke fufnZ'V O;fDr ds vkns"k ds fo:) vihy vk;qDr ds le{k dh tk;sxhA
Ikfj'dkj] ftlds v/khu
jgrs gq;s fgUnw ekbukfjVh
,.M xkftZ;uf"ki ,sDV]
1956 dh /kkjk 8 bl
vf/kfu;e ds v/khu
cU/kdksa ij ykxw gksxh
1- m-iz- vf/kfu;e l[;k 3] 1979 dh /kkjk 8 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 9 }kjk izfrLFkkfirA
3- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 12 }kjk c<+k;k x;kA 4- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
12
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 28&28dÀ ¿28&& ¼1½ mRrj izns"k xzkEk fodkl cSad ¼la"kks/ku½ vf/kfu;e] 1989 ds izkjEHk ds fnukad ls] fdlh fof/k ;k ifjfu;r lays[k esa&&
vU; vf/kfu;eksa esa cSaadks
ds fy, fd;k x;k
vfHkns"k fdl izdkj
le>k tk,xk
¼d½ mÙkj izns"k jkT; lgdkjh xzkEk ca/kd cSad ;k ¿mÙkj izns"k lgdkjh xzke fodkl cSadÀ
3
;k ¿mÙkj izns"k lgdkjh Hkwfe fodkl cSadÀ
3
ds fy, fd;k x;k dksbZ vfHkns"k ¿mÙkj izns"k xzkEk fodkl cSadÀ
3
ds fy, fd;k x;k vfHkns"k le>k tk,xk(
¼[k½ fdlh df̀'k xzkE; ca/kd cSad ;k fdlh ¿xzkEk fodkl cSadÀ
2
ds fy, fd;k x;k vfHkns"k fdlh xzkEk fodkl cSad ds fy, fd;k x;k vfHkns"k le>k tk,xkA
¼2½ mRrj izns"k lgdkjh xzkEk fodkl cSad ¼la"kks/ku½ vf/kfu;e] 1989 ds izkjaHk ds fnukad dks fo|eku ¿mÙkj izns"k lgdkjh xzkEk fodkl cSad]À
3
;k ;FkkfLFkfr] ¿xzkEk fodkl cSadÀ
4
ds :Ik esa ifjofrZr dj fn;k tk,xk vkSj ,sls cSad dk ewy izek.k i= vkSj mifof/k;ka rn~uqlkj la"kksf/kr gks tk,axh vkSj fuca/kd ds vkns"k ls fd;k x;k ,slk uke ifjorZu mÙkj izns"k lgdkjh lfefr vf/kfu;e] 1965 ds v/khu lfefr }kjk lE;d :Ik ls uke ifjofrZr fd;k x;k le>k tk,xkA
¼3½ tgka fdlh O;fDr }kjk ¿mRrj izns"k lgdkjh xzkEk fodkl cSadÀ
3
ds Ik{k esa dksbZ cU/kd lh/ks fu'ikfnr fd;k tk;s] ogka /kkjk 14] 20] 22] 23 26 vkSj 27 esa xzkEk fodkl cSad ds fy;s fd;s x;s lHkh vfHkns"k ¿mRrj izns"k lgdkjh xzkEk fodkl cSadÀ
3
ds fy;s fd;s x;s vfHkns"k le>s tk;saxsAÀ
1
¿28&d&& ¼1½ mÙkj izns"k lgdkjh df̀'k ,oa xzkE; fodkl cSad ¼la"kks/ku½ vf/kfu;e] 1994 ds izkjEHk ds fnukad ls] fdlh fof/k ;k ifjfu;r lays[k esa & ¼d½ mÙkj izns"k jkT; lgdkjh df̀'k ,oa xzkE; fodkl cSad ds fy, fd;k x;k dksbZ vfHkns"k mÙkj izns"k lgdkjh xzke fodkl cSad ds fy, fd;k x;k vfHkns"k le>k tk;sxk(
¼[k½ jkT; df̀'k ,oa xzkE; fodkl cSad ds fy, fd;k x;k dksbZ vfHkns"k mÙkj izns"k xzkE; fodkl cSad ds fy, fd;k x;k vfHkns"k le>k tk;sxk( mÙkj izns"k lgdkjh
d`f'k ,oa xzkE; fodkl
cSad ¼la"kks/ku½
vf/kfu;e] 1994 ds
izkjEHk gksus ds Ik"pkr~
vU; vf/kfu;eksa esa cSad
ds fy, fd;k x;k
vfHkns"k fdl izdkj
le>k tk;sxk
¼x½ fdlh df̀'k ,oa xzkE; fodkl cSad ds fy, fd;k x;k dksbZ vfHkns"k xzkEk fodkl cSad ds fy, fd;k x;k vfHkns"k le>k tk;sxk(
¼?k½ fdlh lgdkjh df̀'k ,oa xzkE; fodkl cSad ds fy, fd;k x;k dksbZ vfHkns"k lgdkjh xzkE; fodkl cSad ds fy, fd;k x;k vfHkns"k le>k tk;sxkA ¼2½ mÙkj izns"k lgdkjh df̀'k ,oa xzkE; fodkl cSad ¼la"kks/ku½ vf/kfu;e] 1994 ds izkjEHk ds fnukad dks fo|eku mÙkj izns"k jkT; lgdkjh df̀'k ,oa xzkE; fodkl cSad rFkk df̀'k ,oa xzkE; fodkl cSad ds :Ik eas fucU/kd }kjk fyf[kr vkns"k }kjk ifjofrZr dj fn;k tk;sxk vkSj ,sls cSad dk ewy izek.k&i= vkSj mifof/k;ka rn~uqlkj la"kksf/kr gks tk;sxh vkSj fucU/kd ds vkns"k ls fd;k x;k ,slk uke ifjorZu mÙkj izns"k lgdkjh lfefr vf/kfu;e] 1965 ds v/khu lfefr }kjk lE;d :Ik ls ifjofrZr fd;k x;k le>k tk;sxkA
1- m0 iz0 vf/kfu;e la0 16 o'kZ 1989 dh /kkjk 13 }kjk izfrLFkkfirA 2- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼[k½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 4 ¼x½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA
13
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 29&30À ¼3½ tgka fdlh O;fDr }kjk mÙkj izns"k lgdkjh xzke fodkl cSad ds i{k esa dksbZ cU/kd lh/ks fu'ikfnr fd;k tk;] ogka /kkjk 14] 20] 22] 23] 26 vksj 27 esa xzke fodkl cSad ds fy, fd, x, lHkh vfHkns"k mÙkj izns"k lgdkjh xzke fodkl cSad ds fy, fd;s x;s vfHkns"k le>s tk;saxsAÀ
3
29&& e.My] U;kl/kkjh ds vuqeksnu ds v/khu jgrs gq;s] ,sls fofu;e cuk ldrk gS] tks bl vf/kfu;e] ¿mRrj izns"k lgdkjh xzkEk fodkl cSadÀ
2
ds fu;eksa ,oa mifof/k;ksa ds micU/kksa ls vlaxr u gks vkSj ftuesa fuEufyf[kr fo'k;ksa esa ls lHkh vFkok fdlh dh O;oLFkk dh x;h gks&&&
fofu;e cukus o e.My
dk vf/kdkj
¼d½ _.k&Ik=ksa dh vof/k rFkk mu ij ns; C;kt dh nj fuf"pr djuk]
¼[k½ _.k&Ik=k/kkfj;ksa dks uksfVl nsus ds Ik"pkr~ _.k&Ik=ksa dk izR;kgj.k] ¼x½ {kfrxzLr vFkok u'V _.k&Ik=ksa ds LFkku ij u;s _.k&Ik= tkjh
djuk]
¼?k½ ,d oxZ ds _.k&Ik=ksa dks ,sls nwljs oxZ ds _.k&Ik=ksa esa ifjofrZr djuk ftudh C;kt dh nj fHkUu gksa]
¼³½ ¿xzkEk fodkl cSadksaÀ
3
ds cgh&[kkrksa rFkk dk;Zokfg;ksa dk fujh{k.k] ¼p½ ¿xzkEk fodkl cSadksaÀ
3
}kjk vius O;ogkjksa ds lEcU/k esa izfrosnu ,oa foojf.k;ka izLrqr djuk]
¼N½ ¿xzkEk fodkl cSadksaÀ
3
vkSj mRrj izns"k jkT; lgdkjh Hkwfe&fodkl cSad ds chp fu;rdkfyd ys[kk&ifj"kks/ku rFkk mu ca/kdksa ij] tks ¿mÙkj izn s"k xzkEk fodkl cSadÀ
2
dks ladzfer fd;s x;s gksa ;k /kkjk 12 ds v/khu ladzfer fd;s x;s le>s x;s gksa] ¿xzkEk fodkl cSadksaÀ
3
}kjk olwy dh x;h /kujkf"k;ksa dk Hkqxrku] ¼t½ og izi= fufnZ'V djuk] ftlesa _.kksa ds fy;s ¿xzkEk fodkl cSadÀ
3
vFkok ¿mÙkj izns"k xzkEk fodkl cSadÀ
2
dks izkFkZuk&Ik= fn;s tk;sa rFkk bl izdkj ds _.kksa ds fn;s tkus ds lEcU/k esa vuqlj.k dh tkus okyh izfdz;k] ¼>½ _.kksa ds fy;s izfrHkwfr ds :Ik esa izLrqr dh x;h lEifRr;ksa dk ewY;kadu]
¼´½ ca/kddÙkkZvksa ls olwy dh x;h /kujkf"k;ksa dks fofu;kstu] rFkk ¼V½ lkekU;r;k dksbZ ,slk vU; fo'k;] ftld s lEcU/k esa e.My ;g le>s fd bl vf/kfu;e ds iz;kstukFkZ micU/k cuk;s tkus pkfg;s % izfrcU/k ;g gS fd [kaM ¼>½ ds v/khu cuk;s x;s fofu;e jkT; ljdkj ds vuqeksnu ds v/khu gksaxsA
30&& ¼1½ jkT; ljdkj] xtV esa izdk"ku ds Ik"pkr~ lkekU;rk bl fu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gS] ¿ftlds vUr bl vf/kfu;e ds v/khu fdlh dk;Zokgh ds lEcU/k esa Qhl fu;r djus dk dksbZ fu;e Hkh gSAÀ
1
fu;e cukus dk jkT; ljdkj dk vf/kdkj 1- m-iz- vf/kfu;e la[;k 3] 1979 dh /kkjk 10 }kjk c<+kbZ x;hA 2- m0 iz0 vf/kfu;e la0 19 o'kZ 1994 dh /kkjk 4 ¼?k½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 5 }kjk c<+k;k x;kA
14
¿mRrj izns"k lgdkjh Hkwfe&fodkl cSad vf/kfu;e] 1964À ¿/kkjk 31&32À ¼2½ fo"ks'kr;k rFkk mi/kkjk ¼1½ ds v/khu vf/kdkj dh O;kidrk ij izHkko Mkys fcuk jkT; ljdkj fuEufyf[kr fo'k;ksa esa ls lHkh vFkok fdlh dh O;oLFkk djus ds fy;s fu;e cuk ldrh gS &&&
¼d½ ¿xzkEk fodkl cSadÀ
2
dks ca/kd j[kh x;h Hkwfe dh mit vfHkgj.k djus rFkk mlds fodz; dh izfdz;k]
¼[k½ ¿xzkEk fodkl cSadÀ
2
dks ca/kd j[kh x;h lEifRr ds fodz; dh izfdz;k] ¼x½ e.My }kjk tkjh fd;s x;s _.k&Ik=ksa dh lhek vo/kkfjr djus ds fy;s /kkjk 6 dh mi/kkjk ¼3½ ds [k.M ¼x½ ds v/khu izfr"kr fuf"pr djuk] ¼?k½ os "krsaZ fu/kkZfjr djuk] ftuds vUrxZr jkT; ljdkj }kjk /kkjk 8 dh mi/kkjk ¼1½ ds v/khu nh x;h izR;kHkwfr dh vf/kdre /kujkf"k c<+k;h] lekIr] de ;k ifj'dr̀ dh tk ldrh gS]
¼³½ dksbZ vU; fo'k;] tks fu;r fd;k tkuk gks vFkok tks fu;r fd;k tk;sA
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31&& U;kl/kkjh] fuca/kd] ;k /kkjk 15 dh mi/kkjk ¼2½ ds v/khu lEifRr dk vfHkgj.k vkSj fodz; djus ds fy;s fuca/kd }kjk izkf/kdr̀ dksbZ O;fDr vFkok /kkjk 21 ds v/khu fu;qDr dksbZ izkid] bafM;u ihuy dksM dh /kkjk 21 ds vFkZ esa yksd lsod le>s tk;saxsA
U;kl/kkjh rFkk vU;
O;fDr yksd lsod gksaxs
,sDV la[;k 45] 1860
32&& /kkjk 31 esa vfHkfn'V dksbZ yksd lsod] bl vf/kfu;e ds micU/kksa ds v/khu csph x;h py ;k vpy lEifRr dk u rks dz; djsxk vkSj u mlesa cksyh cksysxkA Ykksd lsod fcdzh esa cksyh
u cksysaxs
15
THE UTTAR PRADESH [SAHAKARI GRAM VIKAS BANK]4 ACT, 19641
[U. P. Act No. XVI of 1964]
Amended by U. p. Act, No. 27 of 1978 U. P. Act No: 3 of 1979
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on April 13, 1964 and by the Uttar Pradesh Legislative Council on May 6, 1964.
Received the assent of the President on July 9, 1964 under Article 201 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary dated July
20, 1964]
AN
ACT
to facilitate the working of [Sahakari Gram Vikas Banks]4in the State of Uttar Pradesh. Preamble Whereas it is expedient further to facilitate the working of the [Uttar Pradesh Sahakari Gram Vikas Bank]5and the formation and functioning of [Sahakari Gram Vikas Bank]5in the State;
IT IS HEREBY enacted in the Fifteenth Year of the Republic of India as follows :-
Short title
extent and
commencement
1.
(1) This Act may be called the [Uttar Pradesh Sahakari Gram Vikas Bank]4Act, 1964.
(2) It extends to the whole of the State of Uttar Pradesh.
(3) It shall come into force from such date as the State Government may, by notification* in the Gazette appoint In this behalf. Definitions 2. In this Act unless there is anything repugnant in the subject or context-
(a) "Board" means the Board of Directors of the [Uttar Pradesh Gram Vikas Bank 2]4;
(b) "Bye-laws" means the bye-laws registered under the Co- operative Societies Act, for the time being in force in Uttar Pradesh and includes a registered amendment of the bye-laws;
(c) ["Sahakari Gram Vikas Bank"]4means a co-operative society registered under the Co-operative Societies Act for the time being in force in Uttar Pradesh, admitted as a member of the State Land Development Bank, and having as its main object the advancement of loans to its members [on the mortgage of or [or on hypothecation of movable property]3, or against the unconditional guarantee of the State Government]2[generally for agricultural and rural development including construction of dwelling houses in rural areas]3;
1. For statement of objects and reasons see Uttar Pradesh Gazette (Extraordinary) dated April 3. 1964. *The Act came in to force w. e. f. August 15, 1964 vide notification no. 4568 c/XIICA-1150/63 dated August 13, 1964.
2 . Substituted by section 2 (i) of the U. P. Act 2 7, 1978.
3 . Subs. by section 5 of U.P. Act No. 16 of 1989.
4. Subs. by section 2 of U.P. Act No. 19 of 1994.
5. Subs. by section 3 and 4 ibid.
16
[The U. P. Sahakari Gram Vikas Bank Act, 1964] [Section 3-5]
(d) "Managing Committee" means the governing body of a [Gram Vikas Bank]4to which the management of its affairs is entrusted;
(e) "Officer" includes a chairman, secretary, treasurer, member of the Board or the managing committee or other person empowered under the rules or the bye-laws to give directions in regard to the business of the [Uttar Pradesh Gram Vikas Bank]3or a [Gram Vikas Bank]4;
(f) "Prescribed" means prescribed by rules made under this Act;
(g) "Rules" means the rules made under this Act;
(h) "Registrar" means the person, appointed by the State Government to be Registrar of Co-operative Societies for the State of Uttar Pradesh under the provisions of the Co-operative Societies Act for the time being in force in Uttar Pradesh;
(i) "Regulation" means the regulations framed by the Board under this Act;
(j) "[Uttar Pradesh Gram Vikas Bank]3or [Uttar Pradesh Sahakari Gram Vikas Bank]3means a co-operative society registered under the Co-operative Societies Act for the time being in 'force in Uttar Pradesh with its area of operation covering the whole of Uttar Pradesh and carrying on the-business as a [Gram Vikas Bank]4and facilitating [the operation of its members.]1
(k) "State Government" means the Government of Uttar Pradesh;
(1) "Trustee" means the Trustee referred to in section 4 of this Act. Number of
[Gram Vikas
Bank5]3
3 . There shall not be more than one [Uttar Pradesh Gram Vikas Bank]3 for the whole of Uttar Pradesh and there may be as many [Gram Vikas Bank]4as may be deemed necessary by the Registrar.
Appointment
of Trustee
and his
powers and
functions
4. (1) The Registrar shall be the Trustee for the purpose of securing the fulfillment of the obligations of the [Uttar Pradesh Gram Vikas Bank]3to the holders of debentures issued by the Board.
(2) The powers and functions of the Trustee shall be governed by the provisions of this Act and by the instrument of Trust executed between the [Uttar Pradesh Gram Vikas Bank]3and the Trustee as modified [or substituted]2from time to time by their mutual agreement and with the approval of the State Government.
Trustee to be
corporation
sale
5. The Trustee appointed under section 4 shall be a corporation sole by the name of the Trustee and shall have perpetual succession and a common seal and in his corporate name may sue and be sued.
1. Substituted by section 2 (ii) of U. P. Act No. 27, of 1978.
2 . Ins. by Section 3 ibid.
3. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
4. Subs. by section 4 (d) ibid.
17
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 6-7] Issue of
debentures by
the board
6. [(1) With the previous sanction or the State Government and the Trustee, and subject to such terms and conditions as the State Government may impose, the Board may, from time to time, issue debentures of one or more denominations, for such period or periods as it may deem expedient, against the unconditional guarantee by the State Government for repayment in full of the principal and payment of interest thereon or on the security of mortgages, charges or hypothecations partly held and partly to be acquired and the properties and other assets transferred or deemed to have been transferred under the provisions of section 12 by the [Gram Vikas Bank]8to the [Uttar Pradesh Gram Vikas Bank]7and other properties of the State Land Development Bank :]1
[Provided that no debenture shall be issued otherwise than in conformity with such directions or instructions as may be issued by the Reserve Bank of India, or the National Bank for Agriculture and Rural Development, from time to time.]4
(2) Such debentures may contain a term fixing a period pot exceeding [twenty years]5, from the date of issue during which they shall be irredeemable, or reserving to the Board the right to all in at any time any of the debentures in advance of the date fixed for redemption, after giving to the debenture-holders concerned not less than three months' notice in writing.
[(3) The total amount due on debenture already issued by the Board under sub- section (1), together with the amount of any debentures proposed to be issued, shall not exceed the aggregate of--
(a) the amounts due on the mortgages or charges [or any loan advanced against the unconditional guarantee by the State Government]6and the value of other assets transferred or deemed under section 12, to have been transferred by the [Gram Vikas Bank]8to the [Uttar Pradesh Gram Vikas Bank]7and subsisting at such time;
(b) the accumulations in the Debenture Redemption Fund;
(c) the cash in hand and the balances with the banks and the book value or market value of securities under general funds, whichever is less ; and
(d) such percentage of the amounts mentioned in clauses (a), (b) and (c), as may be prescribed.]2
Vesting of
property in
Trustee and
Debenture
holders charge
on the assets
7 . [Upon he issue of debentures under section 6, the benefit under the State Government guarantee and the mortgaged properties and other assets referred to in sub-section (3) of the said section and held by the Board, shall vest in the Trustee and the holders, of the debentures shall be entitled to the benefit of the guarantee of the State Government and shall also have a floating charge on all such mortgages and assets and amounts paid under such guarantee or mortgages and remaining in the hands of the [Uttar Pradesh Gram Vikas Bank]7or of the Trustee.]3
1. Substituted by section 4 (i) of U. P. Act No. 27, of 1978.
2. Substituted by section 4 (ii) ibid.
3 . Substituted by section 5 ibid.
4. Added by section 6 (a) of U.P. Act No. 16 of 1989
5. Subs. by section 6 (b) ibid.
6. Ins. by section 6 (c) ibid.
7. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
8. Subs. by section 4 (d) ibid.
18
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 8-9A] Guarantee
by
State
Government
of principal
and interest
on
debentures
8. (1) The principal of and interest on the debentures issued under section 6 shall in respect of such maximum amount as may be fixed by the State Government by notification in the "Gazette" in this behalf, and subject to such conditions as it may think fit to impose therein, carry the guarantee of the State Government.
(2) The State Government may, subject to such conditions as may be prescribed, increase the maximum amount of any guarantee given under sub-section (1).
(3) The State Government may, after consulting the Board and the Trustee-
(a) by notification in the official Gazette, and
(b) by notice in such of the principal newspapers in the State and of other States in India as the State Government may select in this behalf, discontinue any guarantee given by it or restrict the maximum amount thereof or modify the conditions, subject to which it is given, with effect from a specified date, not being earlier than six months from the date of publication of the notification in the official Gazette :
Provided that the withdrawal, restriction or modification of any guarantee shall not in any-way affect the guarantee carried by any debenture issued, prior to the date on which such withdrawal, restriction or modification takes effect.
(4) Every notification and notice referred to in sub-section (3) shall, where the maximum amount of the guarantee is to be restricted or the conditions subject to which the guarantee is given, are to be modified set forth precisely the scope and effect of the restriction or modification, as the case may be.
Guarantee
Fund
9. (1) The State Government may constitute a Guarantee Fund on such terms and conditions as it may deem fit, for the purpose of meeting losses that might arise on account of loans advanced by the [Gram Vikas Bank]4on the security of mortgages not being fully recovered due to such circumstances as may be prescribed.
(2) The [Uttar Pradesh Gram Vikas Bank 2]3and the [Gram Vikas Bank]4shall contribute to such fund at such rates as may be prescribed. [(2-A) The State Government may also contribute to the fund from time to time such, amount as it may deem fit.]1
(3) The fund shall be maintained and utilized ill such manner and for such purposes as may be prescribed.
[Power to
borrow
money
9-A Notwithstanding anything contained in the Uttar Pradesh Co-operative Societies Act, 1965 the Board may borrow money from the State Government or the Reserve Bank of India, or the National Bank for Agricultural and Rural Development of such other financial Institution, as may be approved by the Trustee.]2
1 . Ins. by Section 2 of U. P. Act No. 3 of 1 979.
2 . Added by section 7 of U.P. Act No. 16 of 1989.
3. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
4. Subs. by section 4 (d) ibid.
19
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 10-13] Priority of
mortgage
over
certain claims
Act XIX of
1883
10. A mortgage executed [or charge created]1in favour of the [Uttar Pradesh Gram Vikas Bank]6or a [Gram Vikas Bank]7after the commencement of this Act, shall have priority over any claim of the, Government arising from a, loan granted, after the execution of such mortgage, [or creation of such charge]2under the Land Improvement Loans Act, 1883.
Right of
[Gram Vikas
Bank]7or of
the [Uttar
Pradesh
Gram Vikas
Bank 2]5to
purchase
mortgaged
property U.P.
Act 1 of 1951
11. [(1) Notwithstanding anything contained in any law for the time being in force, it shall be lawful for a [Gram Vikas Bank]7or the [Uttar Pradesh Gram Vikas Bank]6to purchase any property sold under this Act and the property so purchased shall be disposed of by such Bank by sale 'within period as may be fixed by the Trustee.]3
(2) Nothing in section 154 of the U. P. Zamindari Abolition and Land Reforms Act, 1950, or in any other law for the time being in force, fixing a maximum limit of agricultural holding shall apply to the acquisition of land by a [Gram Vikas Bank]7or the [Uttar Pradesh Gram Vikas Bank ]6 [(2-A) if the bank has to lease out any land acquired by it under sub- section (1) pending sale thereof, the period of lease shall not exceed one year at a time and the lessee shall not acquire any other interest in that property notwithstanding any provisions to the contrary in any other law for the time being in force.]4
Mortgages
executed in
favour of
[Gram Vikas
Bank]7to stand
vested in [Uttar
Pradesh Gram
Vikas Bank ]6
12. The mortgages executed in favour of and all other assets transferred to, a [Gram Vikas Bank]7by the members thereof, before or after the commencement of this Act, shall with effect from the date of such execution or transfer, be deemed to have been transferred by such [Gram Vikas Bank]7to the [Uttar Pradesh Gram Vikas Bank 2]6and shall vest in the [Uttar Pradesh Gram Vikas Bank.]5
Power of
Land
Development
Bank to
receive
money and
grant
discharges
13. Notwithstanding that a mortgage executed in favour of a [Gram Vikas Bank]6has been transferred or is deemed under the provisions of section 12 to have been transferred to the [Uttar Pradesh Gram Vikas Bank]6--
(a) all moneys due under the mortgage shall, in the absence of any specific direction to the contrary issued by the Board or the Trustee and communicated to the mortgagor, be payable to the [Gram Vikas Bank]7and such payment shall be as valid as if the mortgage had not been so transferred; and
(b) the [Gram Vikas Bank]7shall, in the absence of any specific direction to the contrary issued by the Board or the Trustee and communicated to the [Gram Vikas Bank]7, be entitled to sue on the mortgage or take any other proceeding for the recovery of the amount due under the mortgage.
1. Added by section 3 of U.P. Act No. 3 of 1979.
2. Ins. by section 3 ibid.
3. Subs. by section 4(a) ibid.
4. Ins. by section 4(b) ibid
5. Subs. by section 8 of U.P. Act No. 16 of 1989.
6. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
7 . Subs. by section 4 (c) ibid.
20
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 14-16] Right of Land
Development
Bank to pay
prior debts of
mortgagor
Act, IV of
1882
14. (1) Where a mortgage is executes in favour of a [Gram Vikas Bank]5for payment of prior debts of the mortgagor, the bank, may, notwithstanding anything contained in the Transfer of Property Act, 1882, or any other law for the time being in force, by notice in writing, require any person to whom any such debt or part thereof is due, to receive from the bank at its registered office such amount within such period as may be specified in the notice.
(2) Where any such person refuses to receive such notice or fails or refuses to receive payment, such debt or part thereof, as the case may be, shall, cease to carry interest from the expiration of the period specified in the notice :
Provided that where there is a dispute as regards the amount of any such debt the person to whom such debt is due shall be bound to receive payment of the amount offered by the [Gram Vikas Bank]5towards the debt, but such receipt shall not prejudice the right, if any, of such person, to recover the balance claimed by him.
Distraint
when to be
made
15. (1) If any installment payable under a mortgage executed in favour of a [Gram Vikas Bank]5or any part of such installment remains unpaid for more than one month from the date on which it falls due, the managing committee may, in addition to any other remedy available to the said bank, apply to the Registrar for the recovery of such installment or part thereof by distraint and sale of the produce of the mortgaged land, including the standing crops thereon. Act 4 of 1882
(2) On receipt of such application the Registrar or any other person authorized by him in this behalf in writing may, notwithstanding anything contained in the Transfer of Property Act, 1882, take action in the manner prescribed for the purpose of distaining and selling such produce :
Provided that no distraint shall be made after the expiry of twelve months from the date on which the installment fell due.
(3) The value of the property distrained shall, as nearly as possible, be equal to the total of the amount due, the expenses of the distraint and the costs of the sale and also the amount due on a prior charge, if any, on the property distrained.
Power of sale
when to be
exercised
Act IV of
1882
16. (1) Notwithstanding anything contained in the Transfer of Property Act, 1882, where a power of sale without the intervention of court is expressly conferred on a [Gram Vikas Bank]4[by a declaration of charge made or mortgage deed]1executed before or after, the commencement of this Act, the managing committee of such bank or any person authorized by such committee in this behalf shall, in case of default in payment of the [money due under the mortgage or charge]2or any part thereof, have power, in addition to any other remedy available to the said bank, [to bring the property subject to any mortgage or charge to sale]3without -the intervention of the court.
1 . Substituted by section 5 (a) of U. P. Act No. 3 of 1 979.
2 . Sub. by section 5 (a) ibid.
3 . Added by section 5 (a) ibid.
4. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
5. Subs. by section 4 (d) ibid.
21
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 17]
(2) No such power shall be exercised unless-
(a) a notice in writing requiring payment of such mortgage money or part has been served upon-
(i) the mortgagor or each of the mortgagors;
(ii) any person' who has to the knowledge of the bank any interest in or charge upon the property mortgaged or right to redeem the same;
(iii) any surety for the payment of the mortgage debt or any part thereof; and
(iv) any creditor of the mortgagor who has in a suit for, the administration of his estate obtained a decree for sale of the mortgaged property ;
(b) default in-payment of such mortgage money or part thereof continued beyond three months after such service; and
(c) the Board has, after hearing the objections, if any, of the mortgagor or any other person mentioned in clause (a), authorized the exercise of such power.
(3) A sale under this section shall be conducted in such manner, as may be prescribed.
[(4) Where any property sold under this Act is in the occupancy of any person creating mortgage or charge, or of some person on his behalf, or of some person claiming title subsequent to the creation of such mortgage or charge in favour of a [Gram Vikas Bank]4or the [Uttar Pradesh Gram Vikas Bank]3, the Collector, shall, on the application of the purchaser, order delivery to be made by putting such purchaser, or any person appointed by him in this behalf, in possession of the property.]1
[(5) A sale under this section of an agricultural holding or any other immovable property or of any interest therein shall be subject to the provisions of sections 157-A and 157-B of the Uttar Pradesh Zamindary Abolition and Land Reforms Act, 1950.]2
Power of Land
Development
Bank where
mortgaged
property is
destroyed or
security
becomes in
sufficient
17. Where any property mortgaged to a [Gram Vikas Bank]4is wholly or partially destroy or the security is rendered insufficient and the mortgagor, having been given a reasonable opportunity by the managing committee of the [Gram Vikas Bank]4of providing further security so as to render the security sufficient or of repaying such portion of the loan as may be determined by the committee, has failed to provide such security or to repay such portion of the loan, the whole of the loan shall be deemed to fall due at once and the committee shall be entitled to take action against the mortgagor under this Act or any other law for the time being in force for the recovery thereof.
Explanation- A security shall be deemed insufficient within the meaning of this section if the value of the mortgaged property does not exceed the amount for the time being due on the, mortgage by such, proportion as may be specified in the rules, regulations or the bye-laws of the [Gram Vikas Bank]4.
1. Added by section 5 (b) of U. P. Act No. 3 of 1979.
2. Added by section 9 of U. P. Act No. 16 of 1989.
3. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
4 . Subs. by section 4 (d) ibid.
22
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 18-20] Power of
Board or of
Trustee to
distrain and
sell property
etc.
18. (1) In the case of a direct mortgage with the [Uttar Pradesh Gram Vikas Bank]1, the Board or the Trustee shall have all the powers conferred on the managing committee of a [Gram Vikas Bank]2under sections 15, 16 and 17, and in exercising the power under sub-section (1) of section 16, clause (c) of sub- section (2) of that section shall be deemed to be non-existent.
(2) The Board or the Trustee may direct the managing committee of a [Gram Vikas Bank]2to take action against a defaulter under section 15 or section 16 or section 17, and if the committee neglects or fails to do so, the Board or the Trustee may take such action subject to the provisions of sub-section (1).
(3) (a) Where such action as is mentioned in sub-section (1) or sub- section (2) is taken by the Board, the provisions of this Act and the rules or regulations made in this behalf shall apply in respect thereto as if all references to the [Gram Vikas Bank]2and to its managing committee in the said provisions were references to the [Uttar Pradesh Gram Vikas Bank]2and the Board respectively.
(b) Where such action as is mentioned in sub-section (1) or sub-section
(2) is taken by the Trustee, the provisions of this Act and the rules or regulations made in this behalf shall apply in respect thereto as if all references to the [Gram Vikas Bank]2or to its managing committee in the said provisions were references to the Trustee.
Title of
purchaser not
to be question-
ned on the
irregularity
etc.
19. Where any property is sold in the exercise or purported exercise of a power of sale under section 16, the title of the purchaser shall not be questioned on the ground that-
(a) the circumstances required for authorizing the sale had not arisen, or
(b) due notice of the sale was not given, or
(c) the power of sale was otherwise improperly or irregularly exercised ; but any person who has suffered any damage by an unauthorized, improper or irregular exercise of any such power shall have the right to claim damages against the [Gram Vikas Bank]2. Mortgage not
to questioned
on insolvency
of mortgagor
2 0. Notwithstanding anything contained in any law relating to insolvency, a mortgage executed in favour of a [Gram Vikas Bank]2shall not be called in question on the ground that it was not executed in good faith for valuable consideration or on the ground that it was executed in order to give the [Gram Vikas Bank]2a preference, over other creditors of the mortgagor.
1. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
2 . Subs. by section 4 (d) ibid.
23
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 21-21C] Appoint of
receiver and
his powers
Act 4 of 1882
21. (1) The Board may, on its own motion, or on the application of a [Gram Vikas Bank]5under circumstances in which the power of sale without the intervention of court may be exercised under section 16 by a managing committee or the Board, appoint in writing, a receiver of the mortgaged property or any part thereof and such receiver Shall be entitled to take possession of the property, to collect its produce and income, to retain out of any money realized by him, his expenses of management including his remuneration, if any, as fixed by the Board, and to apply, the balance in accordance with the provisions of sub-section (8) of section 69-A of the Transfer of Property Act, 1882 so far as applicable.
(2) The Board may, either on its own motion or on an application made by the mortgagor, remove a receiver appointed under sub-section (1).
(3) A vacancy in the office of the receiver may be filled up by the Board.
(4) Nothing in this section shall empower the Board to appoint a receiver where the mortgaged property is already in the possession of a receiver appointed by a civil court.
[Vesting of
right of
alienation on
agriculturists
not having
such rights
21-A The State Government may, by notification vest, subject to such restriction as may be specified in the notification, all Bhumidhars whether with transferable rights [, Asamis]2or not and the Government lessees with rights of alienation in land held under their tenure or any interest in such land including the right to create a charge or mortgage on such land or interest in favour of a [Gram Vikas Bank]5or the [Uttar Pradesh Gram Vikas Bank]2, for the purpose of obtaining loan from such banks and upon the issue of such notification, such Bhumidhar [,Asami]2and Government lessees shall, notwithstanding anything contained in any law for the time being in force or any contract, grant or other instrument to the contrary or any custom or tradition, have a right of alienation in accordance with the terms of notification.]1
[Creation of
charge in
favour of
[Gram Vikas
Bank]5or
[Rarjya
Sahakari
Gram Vikas
Bank]5
21-B (1) A person desirous of securing financial assistance from a [Gram Vikas Bank]4or the [Uttar Pradesh Sahakari Gram Vikas Bank]5by hypothecation of movable property own by him may make a declaration in writing on a duly stamp paper that he thereby hypothecates such property in favour of such bank.
(2) When a person desirous of securing financial assistance from a [Gram Vikas Bank]5or the [Sahakari Gram Vikas Bank]4does not possesses property of sufficient value to secure the loan, financial assistance may be provided to him by such bank on furnishing sureties to the satisfaction of the bank subject to such conditions, if any, as may be prescribed.
Provisions of
this Act to
apply to
hypothecation
21-C The provisions of this Act and Rule made thereunder relating to charges and mortgages made under this Act shall mutatis mundis apply to hypothecation of movable property made under this Act.]3
1. Inserted by section 6 of U. P. Act No. 3 of 1979.
2. Ins. by section 10 (a) and 10 (b) of U.P. Act No. 16 of 1989.
3 . Added by section 11 ibid.
4. Substituted by section 4 (b) of U.P. Act No. 19 of 1994.
5. Subs. by section 4 (d) ibid.
24
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 22-23] [Restrictions
mortgagors
power to lease
or create other
rights in the
mortgaged and
charged
property
22. Notwithstanding anything contained in the Transfer of Property Act, 1882, or any other law for the time being in force on property in respect of which a charge, hypothecation or mortgage has been made in favour of a [Gram Vikas Bank]2or the [Uttar Pradesh Gram Vikas Bank]3shall be sold or otherwise transferred by the person making the charge, hypothecation or mortgage until the entire amount of loan or advance taken by him from the [Gram Vikas Bank]2or the [Uttar Pradesh Gram Vikas Bank]3together with interest thereon is paid to the bank and any transaction made in contravention of this section shall be void :
Provided that if a part of the amount borrowed by a member is paid, the [Uttar Pradesh Gram Vikas Bank]3, or as the case may be, the [Gram Vikas Bank]2with the approval of the [Uttar Pradesh Gram Vikas Bank]3may, on application from the member release from the mortgage, charge or hypothecation created or made in favour of the bank, such part of the property or interest therein as it may deem proper with due regard to the security of the balance of the amount remaining outstanding from the member.]1 Registration of
documents
executed in
favour of
[Gram Vikas
Bank]2or the
[Uttar Pradesh
Gram Vikas
Bank ]3
23. (1) Notwithstanding anything contained in the Registration Act, 1908, or any other law for the time being in force, a deed creating charge or mortgage in any land or interest therein or in other immovable property, executed by a borrower member in favour of a [Gram Vikas Bank]2or the [Uttar Pradesh Gram Vikas Bank]3for the purpose of securing repayment of loan, shall be deemed to have been duly registered in accordance with that Act with effect from the date of the execution provided the bank has sent to the Sub-Registrar within the local limits of whose jurisdiction the whole or any part of the property charged, or mortgaged is situate, within, a period of three months from the date of execution, by registered post or hand delivery under acknowledgement, a copy of the document creating such charge or mortgage duly certified to be a true copy by any employee of the bank authorized to sign on its behalf and the Sub-Registrar concerned shall file such copy or copies, as the case may be, in his Book no.1 prescribed under section 51 of the-Registration Act, 1908.
(2) Where the Sub-Registrar is of the opinion that the said document is not duly stamped or that it suffers from any defect arising out of accidental slip or omission, he shall send back the copy or copies, as the case may be, of the document to the bank requiring it to get the deficiency in stamp duty made good on the original or to get the defect removed within thirty days or within such extended time as the Sub-Registrar may allow in that behalf. The bank shall get the deficiency made good or the defect removed, notwithstanding anything contained in the Indian Stamps Act, 1899.
(3) After the deficiency in stamp duty has been made good, or as the case may be, the defect has been removed, the bank shall send the copy of the document again to the Sub-Registrar in the manner laid down in sub-section (1), and thereupon the Sub-Registrar shall file the copy in Book no. 1 in accordance with the provisions of sub- section (1).
1. Substituted by section 7 of U. P. Act No. 3 of 1979.
2. Substituted by section 4 (b) of U.P. Act No. 19 of 1994. 3 .Subs. by section 4 (d) ibid.
25
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 23A-27]
(4) Notwithstanding anything contained in the Registration Act, 1908 it shall not be necessary or the borrower member, the Trustee or for any officer of a [Gram Vikas Bank]4or of the [Uttar Pradesh Gram Vikas Bank]4merit Bank to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity or to sign as provided in section 58 of the said Act. [Revenue
Register for
noting
charge or
mortgage
23-A A where a copy of the document creating charge or mortgage has been sent for registration under section 23, the hank shall also send a copy of such document to the Tahsildar or such other official as may be, designated in this behalf by the State Government. The Tahsildar or other official shall make a note of the particulars of such charge, or mortgage in a register maintained for this purpose. The register shall be in such form and inspection thereof shall be allowed and copies of extracts there from issued in such manner and on payment of such fee as may be prescribed.]1
[Delegation of
certain powers
by Board
24. The Board may, if it thinks fit, delegate all or any of its powers under section 16, 18 and 21 of this Act to anyone or more of the officers of the Bank.]2
Section 102. 103
and 104 of the
Transfer of
Property Act, 1882
to apply to notices
under this Act
25. The provisions of sections 102 and 103 of the Transfer of Property Act, 1882 and of any rules made by the High Court under section 104 of the said Act for carrying out the purposes of the said sections, shall apply, so far as may be, in respect of all notices to be served under this Act.
Act IV of 1882
Mortgages
executed by
manager of joint
Hindu families
26. (1) Where a mortgage executed in favour of a [Gram Vikas Bank]4, whether before or after the commencement of this Ad, is called in question on the ground that it was executed by the manager of a joint Hindu family for a purpose not binding on the members thereof whether major or minor, the burden of proof shall; notwithstanding anything contained in any other law-for the time being in force, rest upon the party which calls such mortgage in question.
(2) For the purpose of this section the following shall be regarded as purposes binding. on members of a joint Hindu family-
(a) the improvement of agricultural land or of cultivation or for financing any other means productivity of land; and
(b) the purchase of land; [(c) constructions of rural dwelling houses for the family.]3 Modification
subject to which
section 8 of the
Hindu Minority
and
Guardianship
Act, 1956
27. Section 8 of the Hindu Minority and Guardianship Act, 1956, shall apply to mortgages in favour of a [Gram Vikas Bank]4, subject to the modification that reference to the court therein shall be construed as reference to the Collector or his nominee and the appeal against the order of the Collector or his nominee shall lie to the Commissioner.
1. Substituted by section 8 of U.P. Act No. 3, 1979.
2. Subs. by section 9 ibid.
3. Subs. by section 4 of U.P. Act No. 16 of 1989
4. Added by section 12 ibid.
26
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 28-28A] [References to
banks in other
Act how
construed
28. (1) With effect from the commencement of the Uttar Pradesh Sahakari Gram Vikas Bank 3 (Amendment) Act, 1989 any reference in any law or statutory instrument—
(a) to [Uttar Pradesh Sahakari Gram Vikas Bank]3mortgage bank or [Uttar Pradesh Sahakari Gram Vikas Bank]3, shall be construed as a reference to the [Uttar Pradesh Gram Vikas Bank;]3
(b) to a land mortgage bank or a Gram Vikas Bank shall be construed as a reference to a [Gram Vikas Bank.]2
(1) The Name of [Uttar Pradesh Sahakari Gram Vikas Bank]3or a [Krishi Evam Gram Vikas Bank]4existing on the date of commencement of the Uttar Pradesh Sahakari Gram Vikas Bank (Amendment) Act, 1989 shall be changed as the [Uttar Pradesh Sahkari Gram Vikas Bank]5or as the case may be [Gram Vikas Bank]4, by the registrar by order in writing and the original certificate and bye-laws of such banks shall stand amended accordingly and such change of may, made under order of the registrar, be deemed to be a change of name duly effected by the society under the Uttar Pradesh Co-operative Societies Act, 1965. Where a mortgage is executed by a person directly in favour of the [Uttar Pradesh Sahakari Gram Vikas Bank]5all references to [Gram Vikas Bank]4in section 14, 20, 22, 23, 26 and 27 shall be deemed to be references to the5[Uttar Pradesh Sahakari Gram Vikas Bank.]1
[References to
banks in other
Acts now
construed after
the commen-
cement of the
Uttar Pradesh
Sahakri Krishi
Evam Gramya
Vikas Bansa
(Amendment)
Act, 1994
28-A (1) With effect from the commencement of the Uttar Pradesh Sahakari Krishi Evam Gramya Vikas Bank (Amendment) Act, 1994, any reference in any law or statutory instrument-
(a) to the Uttar Pradesh Rajya Sahakari Krishi Evam Gramya Vikas Bank shall be construed as a reference to the Uttar Pradesh Sahakari Gram Vikas Bank;
(b) to the Rajya Krishi Evam Gramya Vikas Bank shall be construed as a reference to the Uttar Pradesh a Gram Vikas Banks;
(c) to a Krishi Evam Gramya Vikas Bank shall be construed as a reference to a Gram Vikas Bank;
(d) to a Sahakari Srishi Evam Gramya Vikas Bank shall be construed as a feference to a Sahakari Gramya Vikas Bank.
(2) The names of the "Uttar Pradesh Rajya Sahakari Krishi Evam Gramya Vikas Bank" and "Krishi Evam Gramya Vikas Bank" existing on the date of commencement of the Uttar Pradesh Sahakari Krishi Evam Gramya Vikas Banks (Amendment) Act, 1994 shall be changed respectively as the "Uttar Pradesh Sahakari Gram Vikas Bank", and "Gram Vikas Bank" by the Registrar by order in writing and the original certificate and bye-laws of such bank shall stand amended accordingly and such change of name, made under order of the Registrar, be deemed to be a change of name duly effected by the society under the Uttar Pradesh Co-operative Societies Act, 1965.
1 . Subs. by section 1 3 of U.P. Act No. 1 6 of 1 989.
2. Subs. by section 4 (b) of U.P. Act No. 19 of 1994.
3. Subs. by section 4 (c) ibid.
4. Subs. by section 4 (d) ibid.
27
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 29-30]
(3) Where a mortgage is executed by a person directly in favour or the Uttar Pradesh Sahakari Gram Vikas Bank, all references to Gram Vikas Bank in sections 14, 20, 22, 23, 26 and 27 shall be deemed to be references to the Uttar Pradesh Sahakari Gram Vikas Bank.]3
Power of the
Board to make
regulations
2 9. The Board may, subject to the approval of the Trustee, make regulations not inconsistent with the provision of this Act, the rules and the bye-laws of [Uttar Pradesh Sahakari Gram Vikas Bank]2, providing for all or any of the following matters:-
(a) fixing the period of debentures and the rate of interest payable thereon;
(b) calling in debentures after giving notices to debenture- holders;
(c) issue of new debentures in place of debentures damaged or destroyed;
(d) converting one class of debentures into another bearing a different rate of interest;
(e) inspection of the account books and proceedings of [Krishi Evam Grmya Vikas Bank]2;
(f) submission of return and reports by [Krishi Evam Grmya Vikas Bank]2in respect of their transactions ;
(g) periodical settlement of accounts between [Krishi Evam Grmya Vikas Bank]2banks and the [Uttar Pradesh Sahakari Gram Vikas Bank]2, and for the payment of the amounts recovered by the [Krishi Evam Grmya Vikas Bank]2on mortgages transferred or deemed under section
1 2 to have been transferred to the [Rajya Krishi Evam Grmya Vikas Bank]2;
(h) specifying the form in which application to [Krishi Evam Grmya Vikas Bank]2or to the [Uttar Pradesh Sahakari Gram Vikas Bank]2for loans should be made and the procedure to be followed in the advancement of such loan;
(i) Valuation of the proportion offered as security for loans
(j) investment of moneys realized from mortgagors; and
(k) generally for any other matter in respect of which the Board considers the provisions should be made for the purposes of this Act :
Provided that the regulations framed under clause (i) shall be subject to the approval of the State Government.
Power of state
Government to
make rules
2 . Subs. by section 4 (d) of U.P. Act No. 19 of 1994. 3. Added by section 5 ibid.
28
[The Uttar Pradesh Sahakari Gram Vikas Bank Act, 1964] [Section 31-32]
(2) In particular and without prejudice to the generality of the power under sub-section (1) the State Government may make rules providing for all or any of the following matters-
(a) the procedure for the distraint and sale of produce of land mortgaged to a [Gram Vikas Bank]2;
(b) the procedure for sale of property mortgaged to a [Krishi Evam Grmya Vikas Bank]2;
(c) fixing the percentage under clause (c) if sub-section (3). of section 6 for determining the limit of the debentures issued by the Board ;
(d) laying conditions under which the maximum amount of guarantee given by State Government under sub-section (1) of section 8 may be increased, withdrawn, restricted or modified;
(e) any other matter which has to be, or may be, prescribed (3) All rules made under this section shall, as soon as may be, after they are made, be laid before each House of the State Legislature while it is in session, for a total period of not less than 14 days extending in its one session or more than one successive sessions and shall, unless some later date is appointed,' take effect from the date of their publication in the Gazette, subject to such modifications or annulments as, the two Houses of the Legislature may agree to make, so however that such, modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
Trustee and
others to be
public servant
Act XLV of
1860
31. The Trustee, the Registrar, any person authorized by the Registrar to distrain and sell property under sub-section (2) of section 15 or a Receiver appointed under section 21 shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
Public servants
not to bid at
sale
32. No public servant referred to in section 31 shall purchase or bid for any movable or immovable property sold under the provisions of this, Act.
29