Tripura ActNO. 1 of 1994
_
THE TRIPURA COMMISSION
'
'
'
FOR
_
WOMEN ACT,
1993.
(WITH
LATEST AMENDMENTS)
1
' Publishedinthe
EXTRAORDINARY
ISSUE
OF
TRIPURA GAZETTE
Agartala, Wednesday, January 19, 1994A.D. Pausa
29,
1915 S. E.
GOVERNMENT OF TRIPURA
LAW
DEPARTNIENT
No. F.
10(7)-Law/Leg/93
Dated,
Agartala,
the 4th
January,
1994
The
following
Act
ofthe
Tripura Legislative Assembly
received the assent of the Governor on the lst
January,
1994
and is
hereby published
for
general
information :—
TRIPURA
ACT NO. 1 OF 1994
AN
ACI' to
privide
for the constitution of a
State Level Commission for women and for matters connected
therewith or incidental thereto. WHEREAS itis
expedient
to
privide
for the
constitution of
a State Level Commission
for women and
for matters
connected therewith or incidental thereto. It15
hereby
enacted'in the
Forty- -fourth Year of the
Republic
of
India,
by
the
Legislative Assembly ofTnpura, asfollows:~
CHAPTAR I
Preliminary 3122:6113: l.(l) This Act may be called the
Tripura
Commission for Women
Act,
1993.
cbmmencement. (2) Itextendstothe whole of Tripura.
(3) It
shallcomeintoforceonsuchdateastheState Government may
by notification inthe
official Gazette appoint
...
DGfinitions. Constitution of Commission. Terms ofoffice and condition of services of . Vice-Chairperson andMember.
2
2. In
this
Act,
unless the context
otherwise
requires
— (a)
"Commission" means
the
Tripura
Commission for women
constituted under
section
3;
(b) "Member",
means
Member of
the Commission and
include the Member-Secretary;
(0)
"National
Commission.forWomen" means the National
Commission for Women
constituted under section 3 ofthe National
Commission for WomenAct, 1990; (d)
"Prescribed" means
prescribed
by
rules made under
this
Act; (e)
"Women"
includes adolescent
girl
or
female child.
CHAPTAR II
Constitutionof Commission 3.( 1) TheState Government
shall,
within a
period
of
three months
from the dateof
coming into
force of this
Act,
by
notification in
the official
Gazette constituted a
body
to be
known as the
Tripura
Commission
for Women.
2. The
Commission shall
consist of—
(a) (i) a
Chairperson, and
(ii) a
Vice-Chairperson, to be
nominated
by
the State
Government;
(b) Fivemembersto be
appointed
by
the State
Government
from
amongst the persons of ability
and
integrity
who
have served
the cause ofwomen or
have
had
experience
in law or
administration ofmatters
concerning the
advancment
ofwomen or
leadership
ofany trade union or
voluntary organisation for
Womenfor
protection and
promotion
ofcommon
interest .of' women, of whom at
least — '
(i) one
shallbea
member of3.
Scheduled
Caste,
and (ii)
V
one shall
be a
members of Scheduled
Tribe; -
(c). an
officeroftheState Government who
shall be the Member
Secretary. 4(1) The
Chariperson or the
Vice-Chairperson or'a Member,
other than the Member
Secretary,
shall
hold office for
such
period,
not
exceeding
Three years, as
may be
specified by
the State
Government in
this
behalf.
(2) The
Chariperson or the
Vice-Chairperson
or a
Member,
other
than the Member
Secretary, may
at
any time
resign
his office
by writing
under his hand addressed
to
the State
Government.
(3) TheState
Government .shall removea
person from the
office of Chariperson or
Vice-Chariperson or
Member,
otherthanthe
Member Secre- tary, ifthatperson - l.
Substituted
by
Second
Amendment
Act,
1999.
2.
Substituted
by
Second
Amendment
Act,
1999.
s
.
:
Officers and othe
employees of Commission. Salaries and allowances to be paid outof
grant made by
State Government. Vacancies etc. not to
invalidate proceedings of commission. '
Committees of Commission. Procedure to be regulated
by' Commission.
3
(a)
becomesand
undisharged insolvant;
or
(b) gets
convictedandsentenced to
imprisonment
for an
offence
which,
in the
opinion
ofthe State
Government,
involves moral
turpitude;
or
(0)
becomes ofunsound mind and stands so
declared
by
a
competent court; or
(d)
refusestoactor
becomes
incapable
of
acting;
or
(e) is,
without
obtaining
leave of
absence from the
Commission,
absent' form thre
consecutive
meetings
of
the
commission;
or 7
(t) inthe
opinion of theState
Government has so
abused the
position
of Chairperson or
Vice-Chairperson
or
Members as
to
render
that
person's continuance in office
detrimental to the
public
interest; Provided that no
person shall be removed under
this
sub-section until
that person has been
given
a
reasonable
opportunity
to
being
heard
in the matter.
(4) A
vacancy
caused
under
sub-section
(2)
or
otherwise shall be filled
by
a fresh nomination or
appointment,
as
the
case
may be.
(5) The
salariesand
allowances 'or
honorarium
payable to,
and the
other terms
and
conditions of
service
of,
the
Chairperson,
Vice—Chairperson
and Members,
otherthanthe
Member
Secretary
shall be such as
may be
prescribed. 5.(1) TheState
Government shall
provide
the
Commission with such
officers and other
employees
as
may be
necessary for the
efficient
performance
of
the functions
of the
Commission
under
this
Act.
(2) Thesalariesand
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
prescribed.
6.
The
salaries
and
allowances or
honorarium
payable
to the
Chairperson, Vice—Charperson and
Members,
other than the Member
Secretary,
and
the administrative expenses
including salaries,
allowances and
pensions
payable
to the
officers and
others
employees
referred to in section 5
shall be
paid
out
of grant made
by theState
Government.
7. No act or
proceeding
ofthe
Commission or
any Committee thereof shall be called in
question
on the
ground merely
of
the existence of any
vacancy in or any defect in the
constitution ofthe
Commission or
such committee as the case may be.
8. The
Commission may
appoint
such
committee or
committees
consisting wholly ofMembersas
itmay consider necessary in
the
discharge
of its
functions under this Act. 9.(1) The
commissionora
committee
thereof shall meet at
such
time and at such
place
as
the
Chairperson may think fit.
3.
Inserted
by
First
Amendment
Act,
1994.
4.
Inserted
by
First Amendment
Act,
1994.
Power to invite representative of '
National
Commission for Women.
Functions of Commission.
(2)
4
The Commission shall
regulate
its own
procedure
and the
procedure of the
committees thereof.
(3) Allorders and
decisions ofthe Commission shallbeauthenticated
by the signature ofthe
Chairperson orVice- -Chirperson or
any Officers ofthe Commission authorised1n writing by
the
Chairperson
or Vice—Chairperson in this
behalf.
10. The Commission shall have the power toinvitea
representative
of the National Commission for Women toits
meetings asitmaydeemnecessary.
11. (l)
CHAPTARIII
FunctionofCommission Subject tothe
provisions
ofthis Act, theCommission
shall
perform allor any ofthe
following
functions:— (a)
(b)
(C)
(d) investigate andexamineallmatters
relating tothe
safeguaids
provided for women under theConstitution ofIndia
(herein
after
referred toas the
Constitution)
and other
laws and recommend
steps tobe taken
by the State Governmentforeffective
implementation
ofsuch
safeguards. review the
existing provisions
ofthe Constitution
and other laws
affecting women
and
recommend
amendments
thereto so as to
suggest
remedial legislative measure to meet anylacunae
inadequacies or
sho1tcornings in such
legislations; take up the cases ofv1olat10n
ofthe
provisions
ofthe Constitution and of other laws
relating towomenintheStatewiththe
appropriate authorities; look into
complaints
and takesuomotonotice ofmatters
relating to—
(i) Deprivation
ofwomen's
rights. (ii)
non-implementation oflawsenacted to
provide protection towomen. (iii)
non-compliance ofpolicy
decisions,
guidelines
instructions aimedat mitigating hardship and
ensuring
welfareand
providing
relieftowomen and taken up issues
arising outof such
matters with
appropriate authorities,
(6) callfor
special
studies or
investigations into
specific problems orsituations arising outofdiscrimination andatrocities
against
womenand
identify the
constraints
so as to recommend
strategies
for
their
removal; (f)
evaluate the
progress of
advancementofwomeninthe
State; (g)
visitajail,
destitute
girl's
home,
women's institution orother
place custody where are
kept as
prisoners orotherwise and takeupwith theconcerned , .1»
"Quiet
5
5
authorities such matters for
remedial action as
may be necessary;
(h) any other matter
which may be referred to it
by
the State
Government.
2.
The State
Government may consult the
commission on
policy
matters affecting
women.
3.
The
Commission
shall,
while
investigating any
matter
referred to
in
clauses
(a) and
(d) ofsub-section
( l),
have all
the powers of a
civil court
under the Code of
Civil Procedure, 1908while
trying a
suit, and,
in
particular,
in
respect
ofthe
following
matters :— l
(a)
summoning and
enforcing
the
attendance of any person from any
part ofIndia
examining
him on
oath; (b)
requiring the
discovery and production
ofany document; (c)
receiving
evidenceon
affidavits; (d)
any
other matter
which may be
prescribed.
L
(4) (a) The
Commission shall
present
to the State
Government every six months and at
Such other times as the
Commission may deem fit
reports
of its
activities
together with its recommendations and the
State
Government shall cause
them to be
laid before the State
Legislature
as soon as
possible
alongwith
a
memorandum
explaining
the action taken or
proposed
to'be'
taken on the
recommendations and the reasons for
non—acceptance,
if any, of any of
such recommendations. '
(b) It
shall bethe
duty ofthe.
commission to
furnish comments
and recommendations on
any
report
of
the National
Commission for
Women on
any
matter with
which the
State
Government
is concerned as
that
Government may call for. _
CHAP'I'AR IV
Finance,
Accountsand
Audit {
Grunt
by
State
12(1)
The State
Government
shall,
.under
appropriation
made
by
the State '
Government. Legislature by lawin this
behalf, pay to
the
Commission
by way of
grant
such sums 'of
money
and in such manner as
the State
Government may think fit
for being
utilisedforthepurpose of thisAct.
(2) The
commission may
spend
such sums of
money
as it
thinks fit for performing thefunctions
underthisAct, andsuchSums of money shall be treated as
expenditure
payable
out ofthe
grant
referred to
in
sub-sections
(
l
).
"
Account and
13.( l)
The Commission shall maintain
proper
accounts and other
relevant records Audit. and
prepare and annual statement ofaccounts in such
form as
may be
prescribed by theState
Governmentinconsultation with the
Accountant
General,
Tripura.
(2) Theannual accounts
ofthe
Commission shall
be audited
by
the
Accountant General,
Tripura.
.
Chairperson, Vice-Chairperson. members and
staff of
Commission to be
public servants. Power to
make rules.
6
(3)
TheAccountant
General,
Tripura,
shallhavethesame
rights and
privileges and the
authority
in connection with such audit as
theAccountant
General,
Tripura generally hasin
connection withtheauditofGovernment accountsand in particular,
shall havethe
right todemandthe
production of
books, accounts, connected vouchers and other documents and
papers andto
inspect any of the offices ofthe Commission.
(4) Theaccounts ofthe
Commission, ascertified
by the
Accountant
General, Tripura together withtheaudit
report
thereon shallbeforwarded
annually to the State Government
by
the Commission.
CHAPTARV
Miscellaneous
14.
The
Chairperson,
the
Vice-Chairperson, the
Members,
officersand
other employees of the
Commission shallbedeemed tobe
public
servants withinthe meaning ofSection 21oftheIndian
Penal Code. 15(1) TheState Government
may be
notification intheofficial Gazette make rules for
carrying
out the
provisions
ofthisact.
(2) In
Particular, and
without
prejudice to the
generality ofthe
foregoing power, such,
rulesmayprovide
for all or anyofthe
following
matters:—
(a) the
salaries andallowances orhonorarium
payable to, andtheother terms and conditions ofservice
of,
the
Chairperson,
the
Vice-Chairperson and the Members
under subsection
(5)
of
section4andtheofficers
.
and
other
employees
under
sub-section(2)
of section
5;
(b) the form inwhichtheannual statement ofaccounts shallbemaintained under sub-section
(.1)
ofsection
13;
(c) any
other
matter whichis
required to
be, or maybe
prescribed.
(3) Every rulemadeunderthisActshall be
laid, assoonas maybeafterit is made,
before theState
Legislature,
whileitis in
session, foratotal
period of fourteen
days which maybe
comprised inonesession orintwo ormoresuccessive sessions, and
if,
beforethe
expiry
ofthe session
immddiately
following thesession
7E
the
State
Legislature agrees
that the rules
should not be
made,
the rule
shall
thereafter have effect
only
in such
modified form or
be of no
effect the case
may
be; so,
however,
that any such
modification or
annulment shall be
without
prejudice to
the
validity
of anything
previously
done under
that
,3
.
rule.' . '
.
B. B.
SENAPATI
ADDITIONAL SECRETARY
TO
THE
GOVERNMENT OF
TRIPURA
8