(1) This act may be called the Rajasthan State Commission for minorities Act, 2001. (2) It extends to the whole of the State of Rajasthan. (3) It shall come into force at once.
In this Act, unless the context otherwise requires, - (i) “Commission” means the Rajasthan State Commission for Minorities constituted under section 3; (ii) “Member” means as member of the Commission; (iii) “Minority” for the purpose of this Act means a community notified as such by the Central Government for the purpose of the National Commission for Minorities Act, 1992 (Central Act No. 19 of 1992).
(1) The State Government shall constitute a body to be known as the Rajasthan State Commission for Minorities to exercise the power conferred on, and to perform the functions assigned to it under the Act. (2) The Commission shall consist of a Chairperson and four Members to be norminated by the State Government from amongst persons of eminence, ability in integrity: Provided that the Chairperson and at least three Members shall be from amongst the minority communities.
(1) The Chairperson and every Member shall hold office for a term of three years from the date he assumes charge.
(1) The State Government shall provide the Commission with a Secretary and such other officers and employees as may be necessary for the efficient functioning of the Commission under this Act. (2) The salaries and other allowances payable to and the other terms and conditions of Service of the Secretary, other officers and employees appointed for the purpose of the Commission shall be such as may be prescribed.
The salaries and allowances payable to the Chairperson and Members and the administrative expenses, including salaries and allowances payable to the officers and other employees shall be paid out of the grants referred to in sub-section (1) of Section 12.
No act or proceeding of the Commission shall be called in question or shall be invalid merely on the ground of the existence of any vacancy or defect in its Constitution.
The Commission shall perform all or any of the following functions, namely:-
(1) The Commission shall, while performing any of its functions, have the powers of a Civil Court trying a suit and in particular in respect of the following matters, namely:- (a) summoning an enforcing the attendance of any person from any part of the State 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 office; (e) issue commissions for examination of witnesses and documents; and (f) any other matter which may be prescribed. (2) Every proceeding before the Commission shall be deemed to be judicial proceedings within the meaning of section 193 and 228 as also for the purposes of section 196 of the Indian Panel Code, 1860 (CentralAct 45 of 1860) and the Commission shall be deemed to be a Civil Court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal procedure, 1974 (Central Act 2 of 1974).
The State Government may, from time to time, consult the Commission on major police matter affecting minorities.
(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 grant such sums of money as State Government make think fit for being utrilised for the purposes of this Act. (2) The Commission may spend such sums as it thinks fir 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).
(1) The Commission shall maintain proper accounts and other relevant records and prepare and annual statement of accounts in such forms as may be prescribed by the State Government in consultation with the Accountant Gernal, Rajasthan. (2) The Accounts of the Commission shall be audited by the Accountant General at such intervals as may be specified by him and any expenditure in connenction with such audit shall be payable by the Commission to the Accountant General. (3) The Accountant General and any person appointed by him in connection with the audit of the accounts of the Commission under this Act shall have the same rights and privileges and authority in connection with such audit as the Accountant General generally has in connection with the audit of Government accounts and, in particular, shall have the right to demand the production of books, accounts, connection vouchers and other documents and papers and to inspect any of the offices of the Commission. (4) On receipt of the Audit Report the Commission shall, as soon as may be, submit the same to the State Government together with memorandum of explanations and the State Government shall cause the Audit Report to be laid before the House of State Legislature.
(1) The Commission shall prepare in such from 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 submit that report to the State Government and may at any time submit special reports on any matter which, in its opinion, is such urgency or importance that it should not be deferred till submission of the annual report. (2) The State Government shall cause the annual and special reports of the Commission to be laid before the House of the State Legislature, alongwith a memorandum of action taken or proposed to be taken on the recommendations of the Commission and the reasons for nonacceptance of the recommendations, if any.
The Chairperson, members, officers and other employees of the Commission shall be deemed, when acting on purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning to section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
The State Government may by notification in the Official Gazette, make rules for carrying out the purposes of this Act. (2) In particulars, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:- (a) salaries and allowances payable to and the other terms and conditions of service of the Chairperson, Members, Secretary and other employees of the Commission; (b) any other matter refered to in caluse (f) of sub-section (1) of section 10; (c) the from in which the account shall be maintained and the annual statement of accounts shall be prepared under sub-section (1) of section 13; (d) the from in which and the date by which the annual report shall be prepared under section 14; (e) any other matter which is required to be or may be prescribed. (3) All rules under this Act be laid, as son as may be, after they are so made, before the House of the State Legislature, while it is in session for a period of not less than fourteen days which may be comprised in one session or in two successive sessions, and, if, before the expirty of the session in which they are so laid or of the session immediately following, the House of State Legislature makes any modification in any such rules, or resolves that any such ruoles should not be made, such rules shall thereafter have effect only in such modified form, or be of no effect, as the case may be so however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
If any difficulty arises in giving effect to the provisional of this Act, the State Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act as appears to it to be necessary or expedient for removing the difficulty: Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act. (2) Every order mde under this Section shall, as soon as may be after it is made, be laid before the House of the State Legislature. 8