mRrj izns'k ek/;fed laLd`r f'k{kk ifj"kn vf/kfu;e] 2000
¼mRrj izns'k vf/kfu;e la[;k 32] 2000½
THE UTTAR PRADESH BOARD OF SECONDARY
SANSKRIT EDUCATION ACT, 2000
(U.P. Act No. 32 of 2000)
627
THE UTTAR PRADESH BOARD OF SECONDARY SANSKRIT
EDUCATION ACT, 2000
(U. P. Act No. 32 OF 2000)
[As passed by the Uttar Pradesh Legislature, assented to by the Governor on October 31, 2000 and published in Uttar Pradesh Gazette Extraordinary on November 1, 2000.]
AN
ACT
to provide for the establishment of a Board of Secondary Sanskrit
Education in the State and for the matters connected therewith or
incidental thereto.
IT IS HEREBY enacted in the Fifty-first Year of the Republic of
India as follows :—
Short title and 1. (1) This Act may be called the Uttar Pradesh Board of Secondary
commencement Sanskrit Education Act, 2000.
(2) It shall be deemed to have come into force on September 30,
2000.
Definitions 2. In this Act unless the context otherwise requires, — (a) "Board" means the Uttar Pradesh Board of Secondary Sanskrit Education established under section 3 ; (b) "Centre" means an institution or a place fixed by the Board for the purposes of holding its examinations and includes the entire
premises attached thereto ; (c) "Director" means the Director of Secondary Education,
Uttar Pradesh ; (d) "Head of the Institution" means the Principal or the Head
Master, as the case may be of that institution ;
(e) "Inspector" means the district Inspector of Schools and
includes an Officer authorized by the State Government to perform
all or any of the functions of the Inspector under this Ordinance ;
(f) "Institution" means a Sanskrit school imparting Sanskrit education up to Uttar Madhayama recognized by the Board ; (g) "Invigilator" means a person who assists the Superintendent of a Centre in conducting and supervising the
examinations, at a center ; (h) "Recognition" means recognition for the purpose of preparing candidates for admission to the Board's Examination ; (i) "Regional Joint Director" means the Joint Director of Education incharge of a region and includes an officer authorized
by the State Government to perform all or any of the duties of a
Regional Joint Director; (j) "regulation" means regulations made under this Act ; (k) "Superintendent of a Centre" means a person appointed by the Board to conduct and supervise examinations of the Board and
includes an Additional Superintendent ; (l) "Unfair means" in relation to an examinee while answering questions in an examination, means the unauthorized help from any person directly or
indirectly or from any material written, recorded, copied or printed in any form
whatsoever, or the use of any unauthorized telephonic, wireless or electronic or
other instrument or gadget.
Constitution of 3. (1) With effect from such date as the State Government may, by
the Board notification, appoint, there shall be established a Board to be known as the Uttar Pradesh Board of Secondary Sanskrit Education.
(2) The Board shall be a body corporate. 628
2
mÙkj izns"k ek/;fed laLd̀r f"k{kk ifj"kn vf/kfu;e] 2000
(mÙkj inz s'k vf/kfu;e la[;k 32 lu~ 2000)
[tSlk mÙkj izns'k fo/kku e.My }kjk ikfjr gqvk, Hkkjr dk lafo/kku ds vuqPNsn 200 ds v/khu jkT;iky egksn; us fnukad 31 vDVwcj] 2000 dks vuqefr iznku dh vkSj mRrj izns"k xtV vlk/kkj.k es a fnukad 1 uoEcj] 2000 dk s izdkf"kr gqvkA] jkT; es a ek/;fed laLdr̀ f'k{kk ifj'kn~ dh LFkkiuk vkSj mlls lacf/kr ;k vkuq'kafxd fo'k;k sa dh O;oLFkk djus ds fy;s vf/kfu;e
Hkkjr x.kjkT; ds bD;kouos o'kZ e sa fuEufyf[kr vf/kfu;e cuk;k tkrk g%S && 1-¼1½ ;g vf/kfu;e mÙkj izns'k ek/;fed laLd`r f'k{kk ifj'kn~ vf/kfu;e] Lkaf{kIr uke vkSj 2000 dgk tk;xkA izkjEHk ¼2½ ;g 30 flrEcj] 2000 dks izo`Ùk gqvk le>k tk;xkA
2-bl vf/kfu;e e]sa tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks]&& ifjHkk"kk;sa ¼d½ ßifj"kn~Þ dk rkRi;Z /kkjk 3 ds v/khu LFkkfir mÙkj inz s'k ek/;fed
laLd`r f'k{kk ifj'kn~ ls gS (
¼[k½ ßdsUnzÞ dk rkRi; Z ifj'kn~ }kjk viuh ijh{kk;s a vk;ksftr djus ds
fy, fu;r dh x;h laLFkk ;k LFkku ls gS vkSj bles a mlls lEc) leLr
Hkw&x`gkfn Hkh lfEefyr gS(
¼x½ ßfuns'kdÞ dk rkRi;Z ek/;fed f'k{kk funs'kd] mÙkj inz s'k ls gS(
¼?k½ ßlaLFkk ds iz/kkuß dk rkRi;Z ml laLFkk ds] ;FkkfLFkfr] iz/kkukpk;Z ;k
iz/kku v/;kid ls gS (
¼M-½ ßfujh{kdÞ dk rkRi;Z ftyk fo|ky; fujh{kd ls gS vkSj blds
vUrxZr bl v/;kns'k ds v/khu fujh{kd ds lHkh ;k fdlh d`R; dk fuoZgu
djus ds fy, jkT; ljdkj }kjk izkf/kd`r dksbZ vf/kdkjh Hkh gS(
¼p½ ßlaLFkkÞ dk rkRi;Z ifj'kn ~ }kjk ekU;rk izkIr ,sls fdlh laLdr̀
fo|ky; ls gS ftle sa mÙkj e/;ek rd dh laLdr̀ f'k{kk nh tkrh gks(
¼N½ ßvUrjh{kdÞ dk rkRi;Z ml O;fDr ls gS tks fdlh dsUn z ij ijh{kkvks a
ds lapkyu vkSj i;Zos{k.k es a dsUnz ds v/kh{kd dh lgk;rk dj(s
¼t½ ßekU;rkÞ dk rkRi;Z ifj'kn ~ dh ijh{kkvks a es a cSBus ds fy, vH;fFkZ;ks a
dks rS;kj djus ds iz;kstu ds fufeÙk iznku dh x;h ekU;rk ls gS(
¼>½ ßlEHkkxh; la;qDr funs'kdÞ dk rkRi;Z fdlh lEHkkx ds izHkkjh f'k{kk
la;qDr funs'kd ls gS vkSj bles a lEHkkxh; la;Dq r funs'kd ds leLr drZO;ks a ;k
mue sa ls fdlh dk ikyu djus ds fy, jkT; ljdkj }kjk izkf/kdr̀ vf/kdkjh
Hkh lfEefyr gS(
¼´½ ßfofu;eÞ dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fofu;eks a
ls gS(
¼V½ ßdsUnz v/kh{kdÞ dk rkRi;Z ifj'kn~ dh ijh{kkvks a ds lapkyu vkSj
i;Zos{k.k ds fy, ifj'kn~ }kjk fu;qDr fd;s x;s O;fDr ls gS vkSj blea s vij
v/kh{kd Hkh lfEefyr gS(
¼B½ fdlh ijh{kkFkhZ ds lEcU/k ea]s tc fd og fdlh ijh{kk es a iz'uks a dk
mÙkj ns jgk gks] ßvuqfpr lk/kuÞ dk rkRi;Z vizkf/kd`r :Ik ls fdlh O;fDr dh
izR;{k ;k vizR;{k lgk;rk ls ;k fdlh :Ik es a fyf[kr] vafdr ¼jsdkMsZM½]
izfrfyfidr̀ ;k eqfnzr fdlh lkexzh dh lgk;rk ls] ;k fdlh VsyhQksu]
ok;jyls ;k bysDVªkfud ;k vU; ;U= ;k tqxr ds vizkf/kd`r iz;ksx ls gAS 3-¼1½ ,sl s fnukad ls ftls jkT; ljdkj vf/klwpuk }kjk fu;r dj]s mÙkj izns'k Ikfj"kn dk la?kVu ek/;fed laLd`r f'k{kk ifj'kn ~ ds uke ls ,d ifj'kn~ LFkkfir dh tk;xhA
¼2½ ifj'kn~ ,d fuxfer fudk; gksxhA 629
3
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
(3) The Board shall consist of the following members, namely :— (a) the Director, who shall be the Chairman of the Board ; (b) two Heads of the Institutions maintained by the State Government, nominated by the State Government ; (c) two teachers of the Institutions maintained by the State
Government, nominated by the State Government ;
(d) one Science teacher of any degree college affiliated to
Sampurnanand Sanskrit Vishwavidyalaya, Varanasi, nominated by the State Government ; (e) one Principal or Head of the Department of an Ayurvedic Medical College maintained by the State Government, nominated by the State Government ; (f) two Principals of Sanskrit degree colleges maintained by the State Government, nominated by the State Government ; (g) two members of the Legislative Assembly of the State elected by the said Assembly ;
(h) one member of the Legislative Council of the State elected
by the said Council ; (i) three academicians, nominated by the State Government ; (j) Director, Sanskrit Academy, Uttar Pradesh ; (k) two representatives of industries nominated by the State Government ; (l) Director, State Institute of Science Education, Uttar
Pradesh ; (m) Principal, Central Pedagogical Institute, Allahabad ; (n) two Deputy Inspectors of Sanskrit Schools nominated by
the State Government ;
(o) Vice-chancellor of the Sampurnanand Sanskrit
University, Varanasi or his nominee, not below the rank of Reader ; (p) two Heads of the departments of Sampurnanand Sanskrit Vishwavidyalaya, Varanasi, nominated by the State Government ; (q) an officer not below the rank of Deputy Director of Education nominated by the State Government who shall be the
Member-Secretary; (r) Inspector, Sanskrit Pathshalayen, Uttar Pradesh. (s) Deputy Director, Sanskrit, Uttar Pradesh.
(4) As soon as may be after the election and nomination of the
member of the Board have completed, the State Government shall notify that the Board has been duly constituted :
Provided that a notification under this sub-section may be issued even before the election of the members specified in clause (g) or clause (h), of sub-section (3) has been completed.
Removal of 4. The State Government may remove from the Board a member
members other than an ex-officio member, who in its opinion, has so flagrantly abused his position as such member as to render his continuance on the Board detrimental to the public interest :
Provided that the State Government shall, before removing a member as aforesaid, give him an opportunity of explanation and shall place on record reasons for his removal. 630
4
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] ¼3½ ifj'kn~ es a fuEufyf[kr lnL; gksxa s] vFkkZr~ %&
¼d½ funs'kd] tks ifj'kn~ dk v/;{k gksxk ( ¼[k½ jkT; ljdkj }kjk vuqjf{kr laLFkkvks a ds] jkT; ljdkj }kjk uke&fufnZ'V] nks iz/kku (
¼x½ jkT; ljdkj }kjk vuqjf{kr laLFkkvks a ds] jkT; ljdkj }kjk uke&fufnZ'V] nks v/;kid (
¼?k½ lEiw.kkZuUn laLd`r fo'ofo|ky;] okjk.klh ls lEc) fdlh egkfo|ky; dk] jkT; ljdkj }kjk uke&fufnZ'V] ,d foKku v/;kid ( ¼M-½ jkT; ljdkj }kjk vuqjf{kr fdlh vk;qosZfnd esfMdy dkyst dk] jkT; ljdkj }kjk uke&fufnZ'V] ,d izkpk;Z ;k foHkkxk/;{k( ¼p½ jkT; ljdkj }kjk vuqjf{kr laLdr̀ egkfo|ky;ks a ds] jkT; ljdkj }kjk uke&fufnZ'V] nks izkpk;Z(
¼N½ jkT; dh fo/kku lHkk }kjk fuokZfpr mDr lHkk ds nks lnL;( ¼t½ jkT; ds fo/kku ifj'kn~ }kjk fuokZfpr mDr ifj'kn~ dk ,d lnL; ( ¼>½ jkT; ljdkj }kjk uke&fufnZ'V rhu f'k{kkfon ( ¼´½ funs'kd] laLdr̀ vdkneh mÙkj izns'k (
¼V½ jkT; ljdkj }kjk uke&fufnZ'V m|ksx ds nks izfrfuf/k( ¼B½ funs'kd] jktdh; foKku f'k{kk laLFkku] mÙkj izns'k ( ¼M½ izkpk;Z] dsUnzh; v/;kiu foKku laLFkk] bykgkckn ( ¼<½ jkT; ljdkj }kjk uke&fufnZ'V nks mi fujh{kd laLd`r fo|ky; ( ¼.k½ lEiw.kkZuUn laLdr̀ fo'ofo|ky;] okjk.klh dk dqyifr ;k mldk uke funsZf'krh tks mikpk;Z ls fuEu iafDr dk u gks( ¼r½ jkT; ljdkj }kjk uke&fufnZ'V lEiw.kkuZ Un laLd`r fo'ofo|ky;] okjk.klh ds nks foHkkxk/;{k (
¼Fk½ jkT; ljdkj }kjk uke&fufnZ'V ,slk dksbZ vf/kdkjh] tks mifuns'kd f'k{kk ls fuEu iafDr dk u gks] tks lnL;&lfpo gksxk( ¼n½ fujh{kd] laLd`r ikB'kkyk] mÙkj izns'k(
¼/k½ mi funs'kd] laLd`r] mÙkj izns'kA
¼4½ ifj'kn~ ds lnL;ks a dk fuokpZ u vkSj uke&funsZ'ku iwjk gk s tkus ds i'pkr~ ;Fkk 'kh?kz jkT; ljdkj ;g vf/klwfpr djsxh fd ifj'kn~ dk lE;d ~ :Ik ls xBu dj fn;k x;k g S (
izfrcU/k ;g gS fd mi/kkjk ¼3½ ds [k.M ¼N½ ;k [k.M ¼t½ es a fofufnZ'V lnL;ks a dk fuokZpu iwjk gksus ds iwoZ Hkh bl mi/kkjk ds v/khu vf/klwpuk tkjh dh tk ldrh gAS 4-jkT; ljdkj ifj'kn~ ls] insu lnL; ls fHké] fdlh Hkh ,sls lnL; dks gVk lnL;ks a dk gVk;k tkuk ldrh gS ftlus mlds erkuqlkj ,sl s lnL; ds :Ik es a vius in dk ,slk ?kksj n:q Ik;ksx fd;k gks fd ftlls ifj'kn~ ds lnL; ds :Ik es a mldk cus jguk tufgr ds fy;s gkfudj gks % izfrcU/k ;g g S fd jkT; ljdkj fdlh lnL; dk iwokDsZ r izdkj ls gVkus ds iwoZ mls Li'Vhdj.k izLrqr djus dk volj nsxh vkSj mls gVk;s tkus ds dkj.kks a dks vfHkfyf[kr djsxhA 631
5
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
Terms of Office 5. (1) A member other than ex-officio member, shall hold
of members office for a term of three years from the date of the notification under sub-section (4) of section 3;
Provided that the State Government may, by notification
enlarge the term of the office of all such members by a period not exceeding six months at a time, so however that the enlargements so granted shall not in the aggregate exceed one year.
(2) A member of the Board shall cease to be such member
upon his ceasing to have the capacity in which he was elected or nominated, and his seat shall thereupon, become vacant.
Filling of 6. The State Government shall take steps for the
vacancies on reconstitution of the board before the expiry of the term of officer of
expiry of term of
office members under section 5.
Meetings of the 7. (1) The Board shall meet at such time and place and shall
Board subject to the provisions of sub-section (2) and (3) observe such procedure in transacting the business at its meetings, including the quorum threat, as may be provided by bye-laws made in this behalf.
(2) The Chairman shall preside at the meeting of the Board. In his absence, any member of the Board chosen by its members present at the meeting shall preside at the meeting.
(3) All questions arising in a meeting of the Board shall be decided by majority of votes of the members present and voting and in case of equality of votes the person presiding at such meeting shall have a second or casting vote.
Vacancies etc. 8. No act or proceedings of the Board or of a committee
not to invalidate appointed by it shall be invalid on the ground merely of the existence
acts and
proceedings of any vacancy or defect in the Constitution of the Board or the
committee.
Functions of the 9. Subject to the other provisions of this Act, the Board shall
Board have the following powers, namely :— (a) to prescribe course of instructions, text-books, other books and instructional material, if any, for Prathama,
Madhayama and Uttar Madhayama classes in Sanskrit
education ;
(b) to publish or manufacture, whether to the exclusion,
complete or partial of others or otherwise, all or any such text- books, other books or instructional material ; (c) to grant diplomas or certificates to persons, who-
(i) have pursued a course of study in an institution
admitted to the privileges or recognition by the Board ;
(ii) are teachers ; or
(iii) have studied privately under conditions laid down in the regulations and have passed an examination of the Board under like conditions ;
(d) to conduct examinations at the end of the Prathama, Purva-Madhayama, and Uttar Madhayama Course ;
(e) to recognize institutions for the purposes of its examination ;
(f) to admit candidates to its examination ; 632
6
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] 5-¼1½ insu lnL;ks a ls fHké fdlh lnL; dh inkof/k /kkjk 3 dh mi/kkjk ¼4½ lnL;ks a dh inkof/k
ds v/khu vf/klwpuk ds fnukad ls rhu o'kZ gksxh %
izfrcU/k ;g gS fd jkT; ljdkj] vf/klwpuk }kjk] ,sl s leLr lnL;ks a ds in dh vof/k ,d ckj es a N% ekl ls vuf/kd le; ds fy;s bl izdkj c<+k ldrh gS fd ftlls bl izdkj c<+kb Z x;h vof/k dqN feykdj ,d o'kZ ls vf/kd u gksA ¼2½ ifj'kn~ dk dksbZ lnL; ftl gSfl;r ls og fuokZfpr ;k uke&fufnZ'V fd;k x;k gks mldh lekfIr ij ,slk lnL; u jgsxk vkSj mldk LFkku rnqijkUr fjDr gks tk;xkA 6-jkT; ljdkj /kkjk 5 ds v/khu lnL;ks a dh inkof/k dh lekfIr ds iwoZ ifj'kn~ Iknkof/k dh lekfIr ij fjfDr;ks a dk ds iquxZBu ds fy;s dk;Zokgh djsxhA
Hkjk tkuk 7-¼1½ ifj'kn~ dh cSBd ,sls le; vkSj LFkku ij gksxh vkSj mi/kkjk ¼2½ vkSj ¼3½ Ikfj"kn~ ds cBS dsa
ds micU/kks a ds v/;/khu jgrs gq;s og viuh cSBdks a es a dk;Z&lEiknu djus ds fy, ftlds vUrxZr cSBdk sa dh x.k&iwfr Z Hkh g]S ,slh izfØ;k dk ikyu djsxh ftudh O;oLFkk bl fufeÙk cuk;h x;h mi fof/k;k sa }kjk dh tk;A
¼2½ v/;{k] ifj'kn~ dh cSBdks a dh v/;{krk djsxkA mldh vuqifLFkfr es]a cSBd es a mifLFkr lnL;ks a }kjk puq k x;k ifj'kn~ dk dksbZ lnL; ml cSBd dh v/;{krk djsxkA
¼3½ ifj'kn~ dh cSBd es a mBus okys leLr iz'uks a dk fu.kZ; mifLFkr rFkk er nsus okys lnL;k sa ds cgqer ls fd;k tk;xk vkSj erks a ds cjkcj gksus dh n'kk es a mDr cSBd dh v/;{krk djus oky s O;fDr dh ,d nwljk ;k fu.kkZ;d er nsus dk vf/kdkj gksxkA 8-ifj'kn~ ;k mlds }kjk fu;qDr fdlh lfefr dk dksbZ dk;Z ;k dk;Zokgh] fjfDr;ksa vkfn ds dkj.k dk;Z vkSj ifj'kn~ ;k lfefr e sa dsoy fdlh fjfDr ds fo|eku gksus ;k mlds la?kVu es a dksbZ =qfV dk;oZ kfg;ka gksus ds dkj.k vfof/kekU; ugha gksxhA vfof/kekU; u gksxh 9-bl vf/kfu;e ds vU; micU/kks a ds v/khu jgrs gq;s ifj'kn~ dh fuEufyf[kr ifj"kn~ dk —R; 'kfDRk;ka gkxas h] vFkkZr~ %& ¼d½ laLdr̀ f'k{kk e sa izFkek] e/;ek vkSj mÙkj e/;ek d{kkvks a ds fy;s
ikB~;Øe] ikB~; iqLrd] vU; iqLrd vkSj f'k{k.k lkexzh] ;fn dksbz Z gks] fofgr
djuk (
¼[k½ ,slh ikB~;&iqLrd] vU; iqLrd ;k f'k{k.k lkexzh es a lc ;k fdlh
dk] nwljk sa dk iw.kZr% ;k va'kr% viotuZ djds ;k vU;Fkk izdk'ku ;k fuekZ.k (
¼x½ ,sl s O;fDr;k sa dks fMIyksek ;k izek.k&i= iznku djuk(&
¼,d½ ftUgksua s ,slh laLFkk es a fdlh ikB;~ Øe dk v/;;u fd;k gks
ftls ifj'kn~ }kjk fo'ks'kkf/kdkj ;k ekU;rk iznku fd;k x;k gks( ;k
¼nks½ tks v/;kid gks( ;k
¼rhu½ ftUgkusa s fofu;eks a es a fu/kkZfjr dh xbZ 'krks± ds v/khu
O;fDrxr :Ik ls v/;;u fd;k gks vkSj mUgha 'krks± ds v/khu ifj'kn~ dh
dksbZ ijh{kk mÙkh.kZ dh gks(
¼?k½ iFz kek] iwoZ e/;ek vkSj mÙkj e/;ek ikB~;Øeks a dh lekfIr ij
ijh{kkvk sa dk lapkyu djuk(
¼M-½ viuh ijh{kkvk sa ds iz;kstuks a ds fy, laLFkkvks a dks ekU;rk iznku
djuk (
¼p½ viuh ijh{kkvks a e sa vH;fFk;Z ks a dks izos'k nsuk( 633
7
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
(g) to demand and receive such fee as may be prescribed in the regulations ; (h) to publish or withhold publication of the results of its examinations wholly or in part ; (i) to co-operate with other authorities in such manner and for such purposes as the Board may determine ; (j) to call for reports from the Director on the condition of recognized institutions or of institutions applying for
recognition ; (k) to submit to the State Government its views on any
matter with which it is concerned ;
(l) to see the schedules of new demands proposed to be
included in the budget relating to institutions recognized by it and to submit if it thinks fit, its views thereon for the consideration of the State Government; (m) to do all such other acts and things as may be requisite in order to further the objects of the Board as a body constituted
for regulating and supervising Sanskrit education up to Uttar
Madhayama ; (n) to take all such steps as may be necessary or convenient for or may be incidental to, the exercise of any power, or the
discharge of any function or duty, conferred or imposed on it by
this Act.
Powers of the 10. (1) The Board shall, subject to the provisions of this Act and
Board the rules made thereunder, have all such powers as may be necessary for the discharge of its functions and the performance of its duties under this Act, or the rules or regulations made thereunder.
(2) In particular and without prejudice to the generality of the foregoing powers, the Board shall have the powers,— (i) to cancel an examination or withhold the result of an examination of a candidate or to disallow him from appearing at
any future examination who is found by it to be guilty of,— (a) using unfair means in the examination ; or
(b) making any incorrect statement or suppressing
material information or fact in the application form for admission to the examination ; or (c) fraud or impersonation at the examination ; or
(d) securing admission to the examination in
contravention of the rules governing admission to such examination ; or
(e) any act of gross indiscipline in the course of the examination ;
(ii) to cancel the result of an examination of any candidate for all or any of the acts mentioned in sub-clauses (a) to (d) of clause (i) or for any bonafide error of the Board in the declaration of the result ;
(iii) to prescribe fees for the examinations conducted by it and provide for the manner of their realization ;
(iv) to refuse recognition of an institution,— 634
8
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] ¼N½ ,sl s 'kqYd ekaxuk vkSj izkIr djuk tks fofu;eks a es a fofgr fd;s tk;aAa
¼t½ viuh ijh{kkvks a ds ifj.kke ;k iw.kZr% ;k va'kr% izdk'ku djuk ;k jksduk(
¼>½ vU; izkf/kdkfj;ks a ls ,slh jhfr ls rFkk ,sl s iz;kstuks a ds fy;s lg;ksx djuk tks ifj'kn~ vo/kkfjr djs(
¼´½ ekU;r% izkIr laLFkkvk sa ;k ekU;rk ds fy, vkosnu djus okyh laLFkkvks a dh fLFkfr ds ckjs es a funs'kd ls fjiksVZ ekaxuk( ¼V½ ,sl s fdlh fo'k; ds lEcU/k es a jkT; ljdkj dks vius fopkj Hkstuk ftlls og lEcfU/kr gks(
¼B½ ctV es a lfEefyr fd;s tkus ds fy, izLrkfor ,slh laLFkkvks a ls lEcfU/kr ubZ ekaxksa dh vuqlwfp;ks a dks ns[kuk] ftUgsa mlus ekU;rk iznku dh gks vkSj ;fn og mfpr le>s] rks mu ij vfHkO;Dr vius fopkjks a dh jkT; ljdkj ds fopkjkFkZ Hkstuk(
¼M½ ,sl s vU; leLr dk;k±s vkSj ckrks a dk djuk tks mÙkj e/;ek rd dh laLd`r f'k{kk ds fofu;eu vkSj i;Zos{k.k ds fy, ,d fudk; ds :Ik es a la?kfVr fd, x;s ifj'kn~ ds mn~ns';ksa dks vxzlj djus ds fy, visf{kr gks( ¼<½ ,sl s lHkh dk;Z djuk tks bl vf/kfu;e }kjk iznÙk ;k vkjksfir fdlh 'kfDr dk iz;ksx ;k fdlh d`R; dk lEiknu ;k drZO; dk ikyu djus ds fy, vko";d ;k lqfo/kktud vFkok vkuq'kafxd gksA 10-¼1½ ifj'kn~ dks bl vf/kfu;e ds micU/kks a rFkk rn~/khu cuk;s x;s fu;eks a ds Ikfj"kn ~ ds vf/kdkj
v/khu jgrs gq,] os lc vf/kdkj gksxa s tks bl vf/kfu;e ;k mlds v/khu cuk;s x;s
fu;ek sa ;k fofu;eks a ds v/khu mlds d`R;ks a ds fuoZgu rFkk drZO;ks a ds ikyu ds v/khu mlds d`R;k sa ds fuoZgu rFkk drZO;ks a ds ikyu ds fy, vko";d gksAa ¼2½ fo'ks'kr;ka rFkk iwoksZDr vf/kdkjks a dh O;kidrk ij izfrdwy izHkko Mkys fcuk ijh'kn ds fuEufyf[kr vf/kdkj gksxa s]&&
¼,d½ fdlh ,sl s vH;Fkh Z dh ijh{kk dks jn~n djuk ;k mlds ijh{kkQy dks jksd yus k ;k mls fdlh Hkkoh ijh{kk es a cSBus ls oftZr dj nsuk] ftls og]&
¼d½ ijh{kk e sa vuqfpr lk/kuks a dk iz;ksx djus dk( ;k
¼[k½ ijh{kk es a izos'k ikus ds fy, izkFkZuk&i= es a dksbZ vlR; fooj.k nsus ;k egRoiw.kZ lwpuk ;k rF; fNikus dk ( ;k
¼x½ ijh{kk es a diV djus vFkok izfrjksi.k dk( ;k
¼?k½ mDr ijh{kk es a izos'k ds fu;eks a dk mYy?a ku djds ijh{kk es a izos'k ikus dk ( ;k
¼³½ ijh{kk ds nkSjku fdlh ?kksj vuq'kklughurk dk] nks'kh ik;s( ¼nks½ [k.M ¼1½ ds mi[k.M ¼d½ ls ¼?k½ rd es a mfYyf[kr lHkh ;k fdUgha d`R;k sa ds fy;s ;k ijh{kkQy dh ?kks'k.kk es a ifj'kn~ ds fdlh ln~Hkkoukiw.kZ Hkwy ds dkj.k fdlh vH;FkhZ dk ijh{kkQy jnn~ djuk(
¼rhu½ vius }kjk lapkfyr ijh{kkvks a ds fy;s 'kqYd fu;r djuk vkSj mudks a olwy djus dh jhfr dh O;oLFkk djuk(
¼pkj½ fdlh ,slh laLFkk dks ekU;rk nsus ls bUdkj djuk tks]&& 635
9
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
(a) which does not fulfill, or is not in a position to fulfill, or does not come up to the standards for staff, instructions, equipment or buildings laid down by the Board in this behalf; or (b) which does not, or is not, willing to abide by the conditions of recognition laid down by the Board in this behalf ; (v) to withdraw recognition of an institution not able to or adhere to, make provisions for, standards of staff,
instructions, equipment or building laid down by the
Board or on its failure to observe the conditions of
recognition to the satisfaction of the Board ; (vi) to call for reports from the Heads of recognized institutions in respect of any act of contravention of the
rules or regulations or decisions, instructions or directions
of the Board, and take suitable actions for the enforcement
of the rules or regulations or decisions, instructions or
directions of the Board, in such manner as may be
prescribed by regulations ;
(vii) to inspect an recognized institution for the
purpose of ensuring due observance of the prescribed
course of study and that facilities for instructions are duly
provided and availed of; and
(viii) to fix the maximum number of students that may
be admitted to courses of study in a recognized institution.
(3) The decision of the Board in all matters mentioned in sub-
section (1) and (2) shall be final.
Recognition of 11. Notwithstanding anything contained in clause (a) of
an institution section 10, the Board may, with the prior approval of the State
in any new
subject or for Government, recognize an institution in any new subject or group of
a higher class subjects or for a higher class.
Proper 12. Where a contribution or donation, either in cash or in
utilization of kind, is taken or received by an institution including an institution
donation maintained exclusively by the State Government, or a local authority, the contribution or donation so received shall be utilized only for the purpose for which it was given to it and in the case of an institution maintained exclusively by the State Government, the cash contribution or donation shall be credited to personal ledger account of such institution which shall be operated in accordance with general or special orders of the State Government.
Application of 13. Notwithstanding anything contained in the Uttar Pradesh
the Act State Universities Act, 1973 or any other Uttar Pradesh Act, on and from the commencement of this Act, all the institutions, situated in the State immediately before such commencement including Government Sanskrit Schools, imparting Sanskrit education upto Uttar Madhayama, affiliated to or recognized by the Government Sanskrit College, Varanasi or Sampurnanand Sanskrit Vishwavidyalaya, Varanasi shall be deemed to have been recognized by the Board under this Act and shall cease to be affiliated to or recognized by the said Government college or Vishwavidyalaya and shall be governed by the Provisions of this Act :
Provided that the said Government college or Vishwavidyalaya shall hold examination of persons pursuing Prathama, Purva Madhayama or Uttar Madhayama courses of study in such institution immediately before such commencement and shall have power to grant diploma or certificate to such persons. 636
10
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] ¼d½ depZ kfjoxZ] f'k{k.k] lTtk ;k bekjr ds fy, ifj'kn ~ }kjk
fu/kkZfjr ekun.Mks a dks iwjk ugha djrh ;k mUgsa iwjk djus dh fLFkfr es a ugha gS vFkok mu rd ugha igqpa rh gS( ;k
¼[k½ ifj'kn~ }kjk bl fufeÙk fu/kkZfjr ekU;rk dh 'krks± dk ikyu ugha djrh ;k mudk ikyu djuk ugha pkgrh(
¼ikap½ ,slh laLFkk dh ekU;rk okil ysuk tks deZpkfjoxZ] f'k{k.k] lTtk ;k bekjr ds fy;s ifj'kn~ }kjk fu/kkfZ jr ekun.Mks a dks iwjk ugha dj ldrh ;k muds vulq kj O;oLFkk ugha dj ldrh ;k tks ifj'kn~ ds lUrks'kkuqlkj ekU;rk dh 'krks± dk ikyu ugha djrh(
¼N%½ fu;eks a ;k fofu;ek sa ;k ifj'kn~ ds fu.kZ;ks]a vuqns'kks a vFkok funs'kks a ds fdlh mYy?a ku ds lEcU/k esa ekU;rk izkIr laLFkkvks a ds iz/kkuks a ls izfrosnu ekaxuk vkSj fu;ek sa ;k fofu;eks a ;k ifj'kn~ ds fu.k;Z ks]a vuqns'kks a ;k funs'kks a dks dk;kZfUor djus ds fy;s ,slh jhfr ls mfpr dk;Zokgh djuk tks fofu;eks a }kjk fu;r dh tk;(
¼lkr½ ;g lqfuf'pr djus ds fy;s ekU;rk izkIr laLFkk dk fujh{k.k djuk
fd fu;r ikB~;Øeks a dk ;Fkksfpr :Ik ls vuqlj.k fd;k tk; vkSj f'k{k.k dh lqfo/kkvks a dh ;Fkksfpr O;oLFkk dh tk; rFkk mudk ;Fkksfpr mi;ksx gks( vkSj ¼vkB½ mu fo|kfFkZ;k sa dh vf/kdre la[;k fuf'pr djuk tks fdlh ekU;rk izkIr laLFkk es a ikB~;Øeks a ds fy;s HkrhZ fd;s tk ldsA ¼3½ mi/kkjk ¼1½ vkSj ¼2½ es a mfYyf[kr leLr ekeyks a es a ifj'kn~ dk fu.kZ; vfUre gksxkA 11-/kkjk 10 ds [k.M ¼d½ es a fdlh ckr ds gksrs gq, Hkh] ifj'kn~] jkT; ljdkj fdlh u;s fo"k; ea s ;k mPp d{kk ds ds iwoZ vuqeksnu ls fdlh u;s fo'k; ;k fo'k;ks a ds oxZ es a ;k fdlh mPp d{kk ds fy;s fy, fdlh laLFkk fdlh laLFkk dks ekU;rk inz ku dj ldrh gSA dks ekU;rk 12-tgka fdlh laLFkk }kjk ftles a jkT; ljdkj ;k LFkkuh; izkf/kdkjh }kjk nku dk mfpr mi;ksx
vuU; :Ik ls vuqjf{kr laLFkk Hkh lfEefyr gS] va'knku ;k nku] pkgs og udn gks ;k
oLrq :Ik e]sa fy;k ;k izkIr fd;k tkrk gS] ogak Hkh bl izdkj izkIr va'knku ;k nku dk mi;ksx dsoy mlh iz;kstu ds fy; s fd;k tk;xk ftlds fy;s og laLFkk dks fn;k x;k gS vkSj jkT; ljdkj }kjk vuU; :Ik ls vuqjf{kr laLFkk dh n'kk es a udn va'knku ;k nku ml laLFkk ds oS;fDrd [kkrk es a tek fd;k tk;xk ftldk lapkyu jkT; ljdkj ds lkekU; ;k fo'ks'k vkns'k ds vuqlkj fd;k tk;xkA 13-mÙkj izns'k jkT; fo'ofo|ky; vf/kfu;e] 1973 es a ;k fdlh vU; mÙkj vf/kfu;e dk ykxw gksuk izns'k vf/kfu;e e sa fdl ckr ds jgrs gq, Hkh] bl vf/kfu;e ds izkjEHk dh vksj ls ,sl s
izkjEHk ds Bhd iwoZ jkT; es a fLFkr jktdh; laLd`r fo|ky;ksa lfgr ,slh lHkh laLFkk;s a
tks mÙkj e/;ek rd laLd`r f'k{kk iznku dj jgh gks a vkSj jktdh; laLdr̀ fo|ky;]
okjk.klh ;k lEiw.kkZuUn laLdr̀ fo'ofo|ky;] okjk.klh ls lEc) ;k muds }kjk ekU;rk
izkIr gks bl vf/kfu;e ds v/khu ifj'kn~ }kjk ekU;rk izkIr le>h tk;sxa h vkSj mDr
jktdh; fo+|ky; ;k fo'ofo|ky; ls lEc) ;k muds }kjk ekU;rk izkIr ugha jg
tk;sxh vkSj bl vf/kfu;e ds micU/kks a e sa 'kkflr gksxh %
izfrcU/k ;g gS fd mDr jktdh; fo|ky; ;k fo'ofo|ky; ,sl s izkjEHk ds Bhd
iwoZ ,slh laLFkk e sa izFkek] iwoZ e/;ek] ;k mÙkj e/;ek ds ikB~;Øeks a dk v/;;u djus
okys O;fDr;ks a dh ijh{kk yxs k vkSj mls ,sl s O;fDr;ks a dks fMIyksek ;k izek.k&i= iznku
djus dh 'kfDr gksxhA 637
11
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
Power of the 14. (1) The State Government shall have the right to address
State the Board with reference to any work conducted or done by the Board
Government and to communicate to the Board its views on any matter with which the Board is concerned.
(2) The Board shall report to the State Government such action, if any, as it is proposed to be or has been taken upon its communication.
(3) If the Board does not, within a reasonable time, take action to the satisfaction of the State Government, the State Government may, after considering any explanation furnished or representation made by the Board, issue such directions consistent with this Act, as it may think fit and the Board shall comply with such directions.
(4) Whenever, in the opinion of the State Government, it is necessary or expedient to take immediate action, it may, without making any reference to the Board under the foregoing provisions, pass such order or take such other action consistent with this Act as it deems necessary, and in particular, may by such order modify or rescind or make any regulation in respect of any matter and shall for forthwith inform the Board accordingly.
(5) No action taken by the State Government under sub- section (4) shall be called in question.
Officer and 15. For the purpose of enabling it efficiently to discharge its
other functions under this Act, the Board may appoint such number of
employees of
the Board officers and other employees as it may, with the previous approval of
the State Government, think fit.
Powers and 16. (1) It shall be the duty of the Chairman of the Board to see
duties of the that this Act and the regulations are faithfully observed and he shall
Chairman of
the Board have all powers necessary for this purpose.
(2) The Chairman of the Board shall have power to convene meetings of the Board and shall call a meeting, at any time after due notice, on a requisition signed by not less than one fourth of the total Membership of the Board and stating the business to be brought before the meeting.
(3) In any emergency, arising out of the administrative business of the Board, which in the opinion of its chairman, requires that immediate action should be taken, the Chairman shall take such action as he deems necessary and shall thereafter report the action taken to the Board at its next meeting.
(4) The Chairman of the Board shall exercise such other powers as may be prescribed by the regulations.
Powers and 17. The Secretary of the Board shall be the Chief Executive
duties of the Officer of the Board and shall, subject to the superintendence, control
Secretary of
the Board and directions of the Board, be responsible for the execution of its decisions. He shall exercise such other powers and perform such other duties as may be prescribed by rules, and in particular,—
(a) be responsible to prepare and present the annual
estimates and statement of accounts ;
(b) be responsible to ensure that all moneys are spent for the purposes for which they are granted or allotted ;
(c) be responsible for keeping the minutes of the meetings of the Board ;
(d) shall exercise such powers as are necessary for the conduct of the examinations ; and
(e) shall exercise such other powers as may be prescribed by the regulations. 638
12
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] 14-¼1½ jkT; ljdkj dks ifj'kn~ }kjk lapkfyr vFkok fd;s x;s fdlh dk;Z ds jkT; ljdkj dk vf/kdkj lEcU/k e sa ifj'kn~ dks lEcksf/kr djus rFkk fdlh Hkh ,sl s fo'k; ds lEcU/k es]a ftlls
ifj'kn~ lEcfU/kr gks] ifj'kn~ dks vius fopkj lwfpr djus dk vf/kdkj gksxkA
¼2½ ifj'kn~] jkT; ljdkj dks mlds i= ij dh xbZ vFkok dh tkus ds fufeÙk
izLrkfor dk;Zokgh dh] ;fn dksbZ gks lwpuk nsxkA
¼3½ ;fn ifj'kn~] mfpr le; ds Hkhrj jkT; ljdkj ds lUrks'kkuqlkj dk;Zokgh
u djs rks ifj'kn~ }kjk izLrrq fd;s x;s fdlh Li'Vhdj.k ;k mlds }kjk fn;s x;s
vH;kosnu ij fopkj djus ds Ik'pkr~ jkT; ljdkj bl vf/kfu;e ls laxr ,sl s funs'k
tkjh dj ldrh g S tks og mfpr le>s vkSj ifj'kn~ ,sl s funs'kks a dk ikyu djsxkA
¼4½ tc dHkh jkT; ljdkj dh jk; es a rRdky dk;Zokgh djuk vko";d ;k
lehphu gks]a rks og ifj'kn~ dks iwoZorhZ micU/kks a ds v/khu dksbZ funs'k fn;s fcuk bl
vf/kfu;e ls laxr ,slk vkns'k ns ldrh gS ;k ,slh vU; dk;Zokgh dj ldrh gS ftls
og vko";d le>as] vkSj fof'k'Vr% ,sls vkns'k }kjk fdlh fo'k; ls lEcfU/kr fdlh
fofu;e dk ifj'dkj] fo[k.Mu ;k jpuk dj ldrh gS vkjS rn~uqlkj ifj'kn~ dks rRdky
lwpuk nsxhA
¼5½ mi/kkjk ¼4½ ds v/khu jkT; ljdkj }kjk dh x;h dk;Zokgh ij vkifÙk ugha
dh tk;sxhA 15-bl vf/kfu;e ds v/khu vius dR̀;ks a dk n{krkiwodZ lEiknu djus ds Ikfj"kn ~ ds vf/kdkjh vkSj vU; depZ kjh
iz;kstukFkZ ifj'kn ~ mrus vf/kdkjh vkSj vU; deZpkjh] ftUgsa jkT; ljdkj ds iwokZuqeksnu
ls] og mfpr le> s fu;qDr dj ldrh gSA 16-¼1½ ifj'kn~ ds v/;{k dk ;g drZO; gksxk fd og ;g ns[ks fd og Ikfj"kn~ ds v/;{k ds vf/kdkj vkSj vf/kfu;e dk vkSj fofu;ek sa dk fu'BkiwoZd ikyu fd;k tkrk gS vkSj mls rRiz;kstukFkZ
drOZ ;
vko";d leLr vf/kdkj izkIr gkxsa sA
¼2½ ifj'kn~ ds v/;{k dks ifj'kn~ dh cSBd cqykus ;k vf/kdkj gksxk vkSj ;g ;Fkksfpr lwpuk nsus ds i"pkr~ fdlh Hkh le; ,sls vf/k;kpu ij ftl ij ifj'kn~ dh dqy lnL;rk ds de ls de ,d pkSFkkb Z lnL;ks a ds gLrk{kj gks a rFkk ftles a cSBd es a lEikfnr fd;s tkus okys dk;Z dk mYys[k gks] cSBd cqyk;sxkA
¼3½ ifj'kn~ ds iz'kklfud dk;Z ds lEcU/k es a iSnk gk sus okyh fdlh ,slh vkikfrd fLFkfr e sa ftle sa mlds v/;{k ds erkuqlkj rqjUr dk;Zokgh djuk visf{kr gks] v/;{k ,slh dk;Zokgh djsxk tks og vko";d le>s vkSj mlds i'pkr~ ifj'kn~ dks mldh vxyh cSBd es a fd;s x;s dk;Zokgh dh lwpuk nsxkA
¼4½ ifj'kn~ dk v/;{k ,sl s vU; vf/kdkjk sa dk iz;ksx djsxk tks fofu;e }kjk fofgr fd;s tk;A 17-ifj'kn~ dk lfpo] ifj'kn ~ dk eq[; dk;Zikyd vf/kdkjh gksxk vkSj ifj'kn~ Ikfj"kn ds lfpo ds vf/kdkj vkSj ds v/kh{k.k] fu;a=.k vkSj funs'kks ds v/khu jgrs gq, mlds fofu'p;ks a ds fu'iknu ds drZO; fy, mÙkjnk;h gksxkA og ,sl s vU; vf/kdkjks a dk iz;ksx vkSj ,sls vU; drZO;ks a dk ikyu djsxk tks fu;eks a }kjk fofgr fd;s tk;a vkSj fo'ks'kr;k] og&&
¼d½ okf'kZd izkDdyu vkSj y[s kk&fooj.k r;S kj djus vkjS mUgs a izLrqr
djus ds fy, mÙkjnk;h gksxk(
¼[k½ ;g lqfuf'pr djus ds fy, mÙkjnk;h gksxk fd leLr /kujkf'k;ka
mUgha iz;kstuka s ds fy, O;; dh tk;a ftuds fy, os Lohd`r ;k izfn'V dh
x;h gks(a
¼x½ ifj'kn~ dh cSBdk sa ds dk;oZ `Ùk j[kus ds fy, mÙkjnk;h gksxk( vkSj
¼?k½ ijh{kkvks a ds lapkyu ds fy, ,slh 'kfDr;ks a dk iz;ksx djxs k tks
vko";d gks (
¼³½ ,sls vU; vf/kdkjks a dk iz;ksx djsxk tks fofu;eks a }kjk fofgr fd;s
tk;sA 639
13
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
Appointment 18. (1) The Board shall appoint the following committees and
and
constitution of different committees may be appointed for different areas of the State
Committees namely,—
and Sub-
(a) Curriculum Committee;
committees (b) Examinations Committee; (c) Results Committee; (d) Recognition Committee; and (e) Finance Committee.
(2) Such committees shall consist of the Members of the Board
only and shall be constituted in such a way that as far as possible at least one Member from each of the following classes are represented in each of the Committees :—
(a) Principal or Head of Institutions;
(b) Teachers;
(c) Member of the Legislative Assembly of the State ;
(d) Member of the Legislative Council of the State;
(e) Academicians :
Provided that no Member of the Board shall serve on more than one of such committees, and the term of Members of the committee shall cease with the cessation of Membership of the Board.
(3) In addition to the committees mentioned in sub-section (1) the Board may appoint such other committees or sub-committees as may be prescribed by regulations.
(4) The committees and sub-committees appointed under sub- section (3) shall be constituted in such manner and on such terms and conditions as may be prescribed by regulations. Power to 19. The Board may, by general or special order, direct that any
delegate power exercisable by it under this Act except the power to make
regulations may also be exercised by its Chairman or by such
Committee or officer in such cases and subject to such conditions, as
may be specified therein.
Superintendent 20. The Superintendent of a Centre and an invigilator shall be
of a center and deemed to be public servants within the meaning of section 21 of the
invigilator to be
public servant Indian Penal Code.
Power of the 21. (1) The Board may make regulations for carrying out the
Board to make purposes of this Act.
regulations (2) In particular and without prejudice to the generality of the foregoing powers, the Board may make regulations providing for all or any of the following matters, namely :— (a) constitution, powers and duties of committees and sub-committees ; (b) the conferment of diplomas and certificates ; (c) the conditions of recognition of institutions ; (d) the course of study to be laid down for all certificates and diplomas; (e) the conditions under which candidates shall be
admitted to the examinations of the Board and shall be eligible
for diplomas and certificates ; (f) the fees for admission to the examination of the Board ; 640
14
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] 18-¼1½ ifj'kn~ fuEufyf[kr lfefr;ks a dks fu;qDr djsxk vkSj jkT; ds Lkfefr;ks a vkjS mi lfefr;k sa dh fHkUu&fHkUu {ks=k sa ds fy, ,slh fHkUu&fHkUu lfefr;ka fu;qDr dh tk ldrh gSa] vFkkZr~ %& fu;qfDr vkSj ¼d½ ikB~;Øe lfefr] la?kVu ¼[k½ ijh{kk lfefr]
¼x½ ijh{kkQy lfefr]
¼?k½ ekU;rk lfefr] vkSj
¼³½ foÙk lfefrA
¼2½ ,slh lfefr;k as e sa dsoy ifj'kn~ ds lnL; gh lfEefyr gksxa s] vkSj budk
xBu bl izdkj gksxk fd izR;sd lfefr es a ;Fkk lEHko fuEufyf[kr oxks± es a ls izR;sd
oxZ ds ,d&,d lnL; dks izfrfuf/kRo fn;k tk lds %&
¼d½ laLFkkvks a ds iz/kkukpk;Z ;k iz/kku]
¼[k½ v/;kid(
¼x½ jkT; dh fo/kku lHkk ds lnL;]
¼/k½ jkT; dh fo/kku ifj'kn~ ds lnL;]
¼³½ f'k{kkfon~]
izfrcU/k ;g gS fd ifj'kn~ dk dksbZ lnL; bu lfefr;ks a esa ls ,d ls vf/kd
izdkj dh lfefr dk lnL; ugha gksxk] vkSj lfefr ds lnL;ks a dk dk;Zdky mudh
ifj'kn~ dh lnL;rk ds lkFk lekIr gksxkA
¼3½ mi/kkjk ¼1½ ds mfYyf[kr lfefr;ks a ds vfrfjDr] ifj'kn~ ,slh vU; lfefr;ka ;k mi lfefr;k] tks fofu;eks a }kjk fofgr dh tk;a] fu;qDr dj ldrh gSA ¼4½ mi/kkjk ¼3½ ds v/khu fu;qDr lfefr;ks a vkSj mi lfefr;ks a dk xBu ,slh jhfr ls vkSj ,sl s fucU/ku vkSj 'krks± ij gksxk tks fofu;eks a }kjk fofgr fd;s tk;asA 19-ifj'kn~] lkekU; ;k fo'ks'k vkns'k }kjk] ;g funs'k ns ldrh gS fd fofu;eks a
izR;k;kstu dk vf/kdkj
ds cukus ds vf/kdkj ds flok;] bl vf/kfu;e ds v/khu mlds }kjk iz;ksDrO; fdlh vf/kdkj dk iz;ksx lHkkifr ;k ,slh lfefr ;k vf/kdkjh }kjk Hkh ,sl s ekeyks a es a vkSj ,slh 'krks± ds v/khu jgrs g, tks mles a fufnZ'V dh tk;] fd;k tk ldrk gAS 20-dsUnz v/kh{kd vkSj vUrjh{kd Hkkjrh; n.M lafgrk dh /kkjk 21 ds dsUnz v/kh{kd vkSj vUrjh{kd yksd vFkkZUrxZr yksd lsod le>s tk;xsa sA
lsod gksxa s 21-¼1½ ifj'kn~ bl vf/kfu;e ds micU/kks a dks dk;kZfUor djus ds iz;kstukFkZ ifj"kn ~ dk fofu;e
cukus dk vf/kdkj
fofu;e cuk ldrh gSA
¼2½ fo'ks'kr;k vkSj iwoksDZ r vf/kdkjks a dh O;kiDrk ij izfrdwy izHkko Mkys fcuk ifj'kn~ fuEufyf[kr leLr ;k fdUgha fo'k;ks a dh O;oLFkk djus ds fy, fofu;e cuk ldrh gS] vFkkZr %&
¼d½ lfefr;k sa vkSj mi lfefr;ks a dk la?kVu muds vf/kdkj vkSj drZO;( ¼[k½ fMIyksekvks a rFkk izek.k&i= dk iznku djuk (
¼x½ laLFkkvk sa dks ekU;rk iznku fd;s tkus dh 'krsZa(
¼?k½ leLr izek.k&i=k sa vkSj fMIyksekvks a ds fu/kkfZ jr fd;s tkus oky s v/;;u ikB;Øe(
¼³½ os "krsZ ftuds v/khu vH;FkhZ ifj'kn~ dh ijh{kkvks a es a izfo'V fd;s tk;sxa s vkSj fMIyksekvka s vkSj iez k.k&i=ks a ds ikus ds ik= gksxa s( ¼p½ ifj'kn~ dh ijh{kkvk sa es a izos"k ds fy, "kYq d( 641
15
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
(g) the conduct of examinations ; (h) the appointment of examiners, moderators, collators, scrutinizers, tabulators, Centre inspectors, Superintendents of
Centers and invigilators and their duties and Powers in
relation to the Board's examinations and the rates of their
remuneration ; (i) the admission of institutions to the privileges of recognition and the withdrawal of recognition ; (j) all matters which are to be, or may be, provided for by regulations ;
Publication and 22. (1) Regulations under section 21 shall be made only with
previous the previous approval of the State Government and shall be published
approval of
regulations made in the Gazette.
by the Board (2) The State Government may approve any such regulation proposed by the Board with or without modification.
Scheme of 23. (1) Notwithstanding anything contained in any law,
Administration document or decree or order of a court or other instrument, there shall be a Scheme of Administration for every institution, whether
recognized before or after the commencement of this Act. The Scheme of Administration shall amongst other matter provide for the
constitution of Committee of Management vested with authority to manage and conduct the affairs of the institution. The Head of the institution and two teachers thereof, who shall be selected by rotation according to seniority in the manner to be prescribed by regulations, shall be ex-officio members of the Committee of Management with a right to vote.
(2) No member of the Committee of the Management shall
either attend the meeting of the Committee or exercise his right to vote whenever a charge concerning his personal conduct is under discussion.
(3) The Scheme of Administration shall also describe subject to any regulation, the respective powers, duties and functions of the Head of the institution and Committee of Management in relation to the institution.
(4) Where more than one recognized institutions are maintained by a body or authority there shall be separate Committee of Management for each institution unless otherwise provided in the regulations for any class of institutions.
(5) The Scheme of Administration of every institution shall be subject to the approval of the Director and no amendment to, or change in, the Scheme of Administration shall be made at any time without the prior approval of the Director :
Provided that where the Management of an institution is aggrieved by an order of the Director refusing to approve an amendment or change in the Scheme of Administration, the State Government, on the representation of the Management, may, if it is satisfied that the proposed amendment or change in the Scheme of Administration is in the interest of the institution, order the Director to approve the same, and thereupon the Director shall act accordingly.
(6) Every recognized institution shall be managed in accordance with the Scheme of Administration framed under and in accordance with, sub-section (1) to sub-section (5). 642
16
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] ¼N½ ijh{kkvk sa dk lapkyu( ¼t½ ifj'kn~ dh ijh{kkvks a ds lEcU/k es a ijh{kdks]a iz'u&i= ifj'dkjdks a rqyukdkjk]as ifjfujh{kdk]sa lkfj.khdkjka]s dsUn z fujh{kdks]a dsUn z ds v/kh{kdks a vkSj vUrjh{kdka s dh fu;qfDr vkSj muds vf/kdkj vkSj drZO; vkSj muds ikfjJfed dh njs(a
¼>½ ekU;rk ds fo'ks'kkf/kdkjks a ds fy, laLFkkvks a dk izfo'V fd;k tkuk vkSj ekU;rk dk okil ysuk(
¼´½ ,sl s leLr fo'k; ftudh fofu;eks a }kjk O;oLFkk dh tkuh gks ;k dh tk ldsA 22-¼1½ /kkjk 21 ds v/khu fofu;e dsoy jkT; ljdkj ds iwoZ vuqeksnu ls ifj"kn~ }kjk cuk, x, fofu;eks a dk cuk, tk;xsa s vkSj xtV es a izdkf'kr fd;s tk;sxa sA
idz k"ku vkjS iwo Z
vueq ksnu ¼2½ jkT; ljdkj ifj'kn~ }kjk izLrkfor fdlh ,sls fofu;e dks ifj'dkj lfgr ;k ifj'dkj jfgr vuqeksfnr dj ldrh gSA 23-¼1½ fdlh fof/k] ys[; ;k fdlh U;k;ky; dks fMØh ;k vkns'k ;k vU; iz"kklu ;kstuk lay[s k es a fdlh izfrdwy ckr ds gksrs gq, Hkh] izR;sd laLFkk ds fy, ,d iz'kklu ;kstuk gksxh] pkgs mls laLFkk dks bl vf/kfu;e ds izkjEHk ds igy s ekU;rk iznku dh x;h gks
;k mlds ckn esAa iz'kklu ;kstuk }kjk vU; fo'k;ks a ds lkFk&lkFk ,d izcU/k lfefr ds
la?kVu dh O;oLFkk dh tk;xh ftle sa laLFkk ds ekeyksa ds izcU/k vkSj lapkyu dk
izkf/kdkj fufgr gksxkA laLFkk ds iz/kku vkSj mlds nks v/;kid] tks T;s'Brk ds vuqlkj
ckjh&ckjh ls fofu;ek sa }kjk fofgr jhfr ls pqus tk;sxa s] izcU/k lfefr ds insu lnL;
gksxa s vkSj mUg sa er nsus dk vf/kdkj gksxkA
¼2½ tc Hkh dHkh izcU/k lfefr ds fdlh lnL; ds oS;fDrd vkpj.k ls
lEcfU/kr fdlh vkjksi ij fopkj fd;k tk jgk gks rc og lnL; u rks lfefr dh
cSBd e sa Hkkx ysxk vkSj u vius erkf/kdkj dk iz;ksx djsxkA
¼3½ fofu;ek sa ds v/khu jgrs gq,] iz'kklu ;kstuk es a laLFkk ds iz/kku vkSj laLFkk
ds laca/k es a izcU/k lfefr ds vyx&vyx vf/kdkj] drZO; vkSj d`R; Hkh crk;s tk;sxa sA
¼4½ fdlh fudk; ;k izkf/kdkjh }kjk ,d ls vf/kd ekU;rk izkIr laLFkkvks a dk
vuqj{k.k fd;s tkus dh fn'kk e sa izR;sd laLFkk ds fy, ml le; rd vyx&vyx izcU/k
lfefr gksxh tc rd fd fofu;eks a e sa laLFkkvks a ds fdlh oxZ fo'ks'k ds fy, vU;Fkk
O;oLFkk u dh x;h gksA
¼5½ izR;sd laLFkk dh iz'kklu ;kstuk funs'kd ds vuqeksnu ds v/khu gksxh vkSj
iz'kklu ;kstuk e sa fdlh Hkh le; dksbZ la'kks/ku ;k ifjorZu funs'kd ds iwoZ vueq ksnu ds
fcuk ugha fd;k tk;xk%
izfrcU/k ;g gS fd fdlh laLFkk dk izcU/kkf/kdj.k iz'kklu ;kstuk es a dksb Z
la'kks/ku ;k ifjorZu dk vueq ksnu u djus ds funs'kd ds vkns'k ls O;fFkr gks rks
izcU/kkf/kdj.k ds vH;kosnu ij ;fn jkT; ljdkj dk ;g lek/kku gks tk; fd iz'kklu
;kstuk es a izLrkfor la'kks/ku ;k ifjoruZ laLFkk ds fgr es a gS rks og funs'kd dks mldk
vueq ksnu djus dk vkns'k ns ldrh g S vkSj rnqijkUr funs'kd rnulq kj dk;Zokgh djsxkA
¼6½ izR;sd ekU;rk izkIr laLFkk dk izcU/k mi/kkjk ¼1½ ls mi/kkjk ¼5½ ds v/khu
vkSj muds vulq kj cuk;h x;h iz'kklu ;kstuk ds vuqlkj fd;k tk;xkA 643
17
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000] (7) Whenever there is a dispute with respect to the Management of an institution, persons found by the Regional Joint
Director upon such enquiry as he deems fit, to be in actual control of
its affairs may, for the purposes of this Act be recognized to constitute
the Committee of Management of such institution until a court of
competent jurisdiction directs otherwise :
Provided that the Regional Joint Director shall before making
an order under this sub-section, afford reasonable opportunity to the
rival claimants to made representations in writing.
Explanation : In determining the question as to who is in
actual control of the affairs of the institutions the Regional Joint Director shall have regard to the control over the funds of the institution and over the administration, the receipt of income from its properties, the Scheme of Administration approved under sub-section
(5) and other relevant circumstances.
Inspection of 24. (1) Inspector, Sanskrit Pathshalayen, Uttar Pradesh,
institutions and Allahabad or Deputy inspector, Sanskrit Pathshalayen (Regional),
removal of
defects shall be competent authority for the inspection of institutions within his jurisdiction.
(2) The Director, Deputy Director, Sanskrit and Regional Joint Director or any officer authorized by him may also inspect an institution or cause the same to be inspected.
(3) The Director may direct the Management of an institution to remove any defect or deficiency found on inspection or otherwise.
(4) Where the Management fails to comply with any direction made under sub-section (2), the Director may, after considering the explanation or representation, if any, given by the Management,— (a) refer the case to the Board for withdrawal of recognition; or (b) recommend to the State Government to proceed
against the institution under sub-section (5).
(5) If on receipt of a recommendation referred to in clause (b)
of sub-section (4) the State Government is satisfied that in the interest of the institution it is necessary that the Management of that institution be handed over to an Authorized Controller, the State Government may, by order, for such period as may be specified in the order, appoint an authorized Controller, and the Authorized Controller, may take over the Management of the institution including Management of the land, building, funds and other assets belonging to or vested in the institution the to the exclusion of the Committee of Management or any other person and whenever the Authorized Controller so takes over the Management, he shall, subject only to such restrictions as the State Government may impose have, in relation to the Management of the institution, all such powers and authority as the Committee of Management would have if no order were made under this sub-section.
(6) An order under sub-section (5) shall be operative for a period not exceeding one year in the first instance :
Provided that if the State Government is of opinion that is expedient so to do in order to continue to secure the proper management of the institution it may from time to time extend the operation of the order for such period, not exceeding one year at a time as it may specify, so however that the total period of operation of the order including the period specified in the initial order under sub-section (5) does not exceed five years : 644
18
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] ¼7½ tc Hkh fdlh laLFkk ds izcU/krU= ds lEcU/k es a dksbZ fookn gks rks ,sls O;fDr;k sa ls] ftudk lEHkkxh; la;qDr funs'kd }kjk ,slh tkap djus ij tlS h og mfpr le>s ,slh laLFkk ds dk;Zdykika s ij okLrfod fu;U=.k ik;k tk;] bl vf/kfu;e ds
iz;kstuks a ds fy, ,slh laLFkk dh izcU/k lfefr ds xBu dh rc rd ekU;rk iznku dh
tk;xh tc rd dh l{ke vf/kdkfjrk dks dksbZ U;k;ky; vU;Fkk funs'k u ns %
izfrcU/k ;g gS fd lEHkkxh; la;Dq r funs'kd bl mi/kkjk ds v/khu dksbZ vkns'k
nsus ds iwoZ] fojks/kh nkosnkjk sa dks fyf[kr vH;kosnu djus dk ;qfDRk;Dq r volj iznku
djsxkA
Li"Vhdj.k %&bl iz'u dk vo/kkj.k djus es a fd laLFkk ij okLrfod fu;U=.k
fdldk gS] lEHkkxh; la;qDr funs'kd laLFkk dh fuf/k vkSj mlds iz'kklu ij fu;U=.k]
mldh lEifÙk ls vk; dh izkfIr] mi/kkjk ¼5½ ds v/khu vuqeksfnr iz"kklu ;kstuk vkSj
vU; lqlaxr ifjfLFkfr;k sa dks /;ku es a j[ksxkA 24-¼1½ fujh{kd] laLd`r ikB'kkyk;s]a mÙkj izns'k] bykgkckn ;k mifujh{kd] laLFkkvks a dk fujh{k.k vkjS nks"kks a laLd`r ikB'kkyk;s a ¼lEHkkxh;½ viuh vf/kdkfjrk ds Hkhrj laLFkkvks a ds fujh{k.k ds fy,
dk nwj fd;k tkuk l{ke izkf/kdkjh gkxsa sA
¼2½ funs'kd] mi funs'kd] laLd`r vkSj lEHkkxh; la;Dq r funs'kd ;k mlds
}kjk izkf/kdr̀ dksbZ izkf/kdkjh Hkh fdlh laLFkk dk fujh{k.k dj ldrk gS ;k mldk
fujh{k.k djk ldrk gSA
¼3½ funs'kd] fujh{k.k ds le; ;k vU; izdkj ls ik;h x;h fdlh =qfV ;k deh
dk fujkdj.k djus ds fy, laLFkk ds izcU/kra= dks funs'k ns ldrk gSA
¼4½ ;fn izfrcU/k mi/kkjk ¼2½ ds v/khu fn;s x;s fdlh funs'k dk ikyu djus
e sa vlQy jgs rks funs'kd] izcU/kra= }kjk fn;s x;s fdlh Li'Vhdj.k ;k vH;kosnu ij]
;fn dksbZ gks] fopkj djus ds i'pkr~]&&
¼d½ ekU;rk okil ysus ds fy, ekeys dks ifj'kn~ ds ikl vfHkfn'V dj ldrk
gS( ;k
¼[k½ mi/kkjk ¼5½ ds v/khu laLFkk ds fo:) dk;Zokgh djus ds fy, jkT;
ljdkj dks flQkfj'k dj ldrk gSA
¼5½ ;fn mi/kkjk ¼4½ ds [k.M ¼[k½ ea s vfHkfn'V flQkfj'k ds izkIr gksus ij jkT;
ljdkj dk ;g lek/kku gks tk; fd laLFkk ds fgr es a ;g vko";d gS fd ml laLFkk
izcU/k fdlh izkf/kd`r fu;a=.k dks lkSai fn;k tk; rks jkT; ljdkj] vkns'k }kjk] ,slh
vof/k ds fy,] tks vkns'k e sa fufnZ'V dh tk; ,d izkf/kd`r fu;a=d fu;qDr dj ldrh
gS vkSj og izkf/kd`r fu;a=d izcU/k lfefr ;k vU; fdlh Hkh O;fDr dks vioftZr dj
laLFkk dk izcU/k] ftlds vUrxZr laLFkk dh ;k mles a fufgr Hkwfe] Hkou] fuf/k vkSj vU;
ifjlEifÙk;ka Hkh gS] vius gkFk es a ys ldrk gS] vkSj dHkh izkf/kdr̀ fu;a=d bl izdkj
izcU/k vius gkFk es a y s tks mls] dsoy ,sls fucZU/kuks a ds v/khu jgrs gq,] ftUgsa jkT;
ljdkj vkjksfir djs] laLFkk ds izcU/k ds lEcU/k es a lHkh 'kfDr;ka vkSj izkf/kdkj gksxa s tks
izcU/k lfefr dks gksrs] ;fn bl mi/kkjk ds v/khu dksbZ vkns'k u fn;k x;k gksrkA
¼6½ mi/kkjk ¼5½ ds v/khu dksbZ vkns'k iFz ker% ,d o'kZ ls vuf/kd vof/k ds
fy, izòÙk jgsxk%
izfrcU/k ;g gS fd ;fn jkT; dh ;g jk; gks fd laLFkk dk leqfpr izcU/k
cuk, j[kus ds mn~ns'; ls ,slk djuk b'Vdj gS rks og le;≤ ij vkns'k ds
izoruZ dks ,d ckj es a ,d o'kZ ls vuf/kd ,slh vof/k ds fy, tlS k og fufnZ'V djs]
c<+k ldrh gS fdUrq bl izdkj vkns'k ds izorZu dh dqy vof/k ftlds vUrxZr mi/kkjk
¼5½ ds v/khu izkjfEHkd vkns'k es a fufnZ'V vof/k Hkh gS] ikpa o'kZ ls vf/kd u gks% 645
19
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
Provided further that if at the expiration of the said period of five years, there is no lawfully constituted committee of Management of the institution, the Authorized Controller shall continue to function as such until the State Government is satisfied that the Committee of Management has been lawfully constituted :
Provided also that the State Government may at any time revoke an order made under sub-section (5) or under this sub- section.
(7) No Authorized Controller shall be personally liable for acts done by him, in good faith, in performance of duties entrusted to him.
(8) Any order made under sub-section (5) shall have effect notwithstanding anything inconsistent therewith contained in any other enactment or instrument, relating to the Management and control of the institution, including any scheme of Administration, or relating to the property belonging to or vested in the institution.
(9) No order made by the Board withdrawing recognition under clause (a) of sub-section (4) and no order made under sub- section (5) shall be called in question in any court.
(10) The powers conferred by this section shall be in addition to and not in derogation of, any powers conferred on the State Government or the Authorized Controller under any other law for the time being in force.
Procedure for 25. Subject to the provisions of this Act, the Head of
appointment of institution and teachers and other employees of an institution shall
Head of
institution, be appointed in accordance with the regulations.
teachers and
other employees Conditions of 26. (1) Every person employed in an institution shall be
Service of Head governed by such conditions of service as may be prescribed by
of institution
teachers and regulations and any agreement between the Management and such
other employees employees in so for as it is inconsistent with the provisions of this Act or with the regulations, shall be void.
(2) Without prejudice to the generality of the powers conferred by sub-section (1) the regulations may provide for,—
(a) the code of conduct, the period of probation, the conditions of confirmation and the procedure and conditions for promotion and punishment including suspension pending or in contemplation of inquiry or during the pendency of investigation, inquiry or trial in any criminal case for an offence involving moral turpitude and the emoluments for the period of suspension and termination of service with notice ; (b) the scales of pay and payment of salaries ; (c) transfer of service from one recognized institution to another ; (d) grant of leave and provident fund and other benefits;
and (e) maintenance of record of work and service.
(3) (a) No Head of institution or teacher may be discharged or
removed or dismissed from service or reduced in rank or subjected to any diminution in emoluments, or served with notice of termination of service except with the prior approval in writing of the Regional Joint Director. 646
20
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] vxzrj izfrcU/k ;g gS fd ;fn mDr ikap o'kZ dh vof/k dh lekfIr ij laLFkk dh fof/kiwoZd la?kfVr dksbZ izcU/k lfefr u gks rks izkf/kdr̀ fu;a=d bl :Ik es a rc rd dk;Z djrk jgsxk tc rd fd jkT; ljdkj dk ;g lek/kku u gks tk; fd izcU/k
lfefr fof/kiwoZd la?kfVr gks x;h gS %
izfrcU/k ;g Hkh gS fd jkT; ljdkj mi/kkjk ¼5½ ;k bl mi/kkjk ds v/khu fn;s
x;s fdlh vkns'k dks fdlh le; fo[kf.Mr dj ldrh gSA
¼7½ dksbZ izkf/kdr̀ fu;a=d lkSais x;s drZO;ksa dk ikyu djus es a vius }kjk
ln~Hkkouk ls fd;s x;s dR̀;ks a ds fy, oS;fDrd :Ik ls mÙkjnk;h u gksxkA
¼8½ mi/kkjk ¼5½ ds v/khu fn;k x;k dksb Z vkns'k laLFkk ds izcU/k vkSj fu;U=.k]
ftlds vUrxZr dksbZ iz'kklu ;kstuk Hkh gS] ls lEcfU/kr ;k laLFkk dh ;k mles a fufgr
fdlh lEifÙk ls lEcfU/kr fdlh vU; vf/kfu;fefr ;k lay[s k es a rRlEcU/kh dksbZ vlaxr
ckr vUrfoZ'V gksus ij Hkh izHkkoh gksxa sA
¼9½ mi/kkjk ¼4½ ds [k.M ¼d½ ds v/khu ekU;rk okil ysus ds fy, ifj'kn ~ }kjk
fn;s x;s fdlh vkns'k vkSj mi/kkjk ¼5½ ds v/khu fn;s x;s fdlh vkns'k ij fdlh
U;k;ky; es a dksbZ vkifÙk ugha dh tk;xhA
¼10½ bl /kkjk }kjk iznÙk 'kfDR;ka rRle; izo`Ùk fdlh vU; fof/k ds v/khu
jkT; ljdkj ;k izkf/kdr̀ fu;a=d dh iznÙk fdUgha 'kfDr;ks a ds vfrfjDr gksxa h vkSj
mudk vYihdj.k djus okyh u gksxa hA 25-bl vf/kfu;e ds micU/kk sa ds v/;/khu jgrs gq,] laLFkk ds iz/kku vkSj laLFkk laLFkk ds iz/kku] v/;kidks a vkSj ds v/;kid vkSj vU; deZpkjh fofu;ek sa ds vuqlkj fu;qDr fd;s tk;sxa sA
vU; depZ kfj;ks a
dh fu;qfDr dh
izfØ;k 26-¼1½ fdlh laLFkk e sa lsok ;ksftr izR;sd O;fDr lsok dh ,slh 'krks± }kjk laLFkk ds i/z kku
v/;kidks a vkSj "kkflr gksxk tks fofu;eks a }kjk fofgr dh tk;a vkSj izcU/kra= vkSj ,sl s deZpkfj;ks a ds
vU; depZ kfj;ks a chp fd;k x;k dksbZ djkj] tgka rd og bl vf/kfu;e ds micU/kks a ls ;k fofu;eks a ls dh lsok "krs Z vlaxr gks] 'kwU; gksxkA ¼2½ mi/kkjk ¼1½ }kjk iznku fd;s x;s vf/kdkjks a dh O;kidrk ij izfrdwy izHkko
Mky s fcuk fofu;ek sa e sa fuEufyf[kr ds fy, O;oLFkk dh tk ldrh g]S &&
¼d½ vkpkj lafgrk] ifjoh{kk dh vof/k] LFkk;hdj.k dh 'krsZ vkSj inkséfr
rFkk n.M nsus dh izfØ;k vkSj 'krsZ] ftlds vUrxZr tkap ;k visf{kr tkap gksus
rd ;k uSfrd iru lefUor fdlh vijk/k ds fy, fdlh nkf.Md ekey s es a
vUos'k.k] tkap ;k fopkj.k fd;s tkus rd fuyEcu Hkh gS rFkk fuyEcu Hkh gS
rFkk fuyEcu dh vof/k ds fy, miyfC/k;ka vkSj uksfVl nsdj lsok dk lekIr
fd;k tkuk lfEefyr gS(
¼[k½ osru Øe vkSj osruks a dk Hkqxrku (
¼x½ ,d ekU;rk izkIr laLFkk ls nwljks a es a lsok dk LFkkukUrj.k(
¼?k½ NqV~Vh iznku djuk vkSj Hkfo'; fuf/k vkSj vU; ykHk( vkSj
¼³½ dk;Z vkSj lsok ds vfHkys[k dk j[kk tkukA
¼3½ ¼d½ laLFkk dk dksbZ iz/kku ;k v/;kid] lEHkkxh; la;qDr funs"kd dh fyf[kr :Ik e sa iwoZ Lohd`fr ds fcuk u rks lsoksUeDq r fd;k ;k lsok ls gVk;k ;k inP;qr fd;k tk ldrk gS u iafDrP;qr fd;k tk ldrk gS vkSj u gh mldh miyfC/k;ks a es a
dksbZ deh dh tk ldrh gS vkSj u mls lsok;s a lekIr djus dk uksfVl fn;k tk
ldrk gSA 647
21
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000] (b) Regional Joint Director may approve or disapprove or reduce or enhance the punishment or approve or disapprove
the notice for termination of service proposed by the
Management :
Provided that in the cases of punishment, before passing
order, the Regional Joint Director shall give, an opportunity to the
Head of institution or the teacher to show cause within a fortnight of
the receipt of the notice why the proposed punishment should not be
inflicted.
(c) Any party may prefer an appeal to the Director
against an order of the Regional Joint Director under clause
(b) within one month from the date of communication of the order to that party and the Director may, after such further enquiry as he considers necessary, confirm, set-aside or modify the order and the order passed by the Director shall be final.
(4) No Head of institution or teacher shall be suspended by the Management, unless in the opinion of the Management,—
(a) the charges against him are serious enough to merit his dismissal, removal or reduction in rank; or
(b) his continuance in office is likely to hamper or prejudice the conduct of disciplinary proceedings against him; or
(c) any criminal case for an offence involving moral turpitude against him is under investigation, enquiry or trial.
(5) Where any Head of institution or teacher is suspended by the Committee of Management it shall be reported to the Regional Joint Director within seven days from the date of order of suspension and the report shall contain such particulars as may be prescribed by regulations and accompanied by all relevant documents.
(6) No such order of suspension shall, unless approved in writhing by the Regional Joint Director, remain in force for more than sixty days from the date of such order and the order of the Regional Joint Director shall be final and shall not be questioned in any court.
(7) If at any time the Regional Joint Director is satisfied that disciplinary proceedings against the Head of institution or teacher are being delayed for no fault of the Head of institution or the teacher, the Regional Joint Director may after affording opportunity to the Management to make representation, revoke an order of suspension passed under this section.
Casual Vacancies 27. All casual vacancies among the Members, other than
ex-officio Members, of the Board or of a committee appointed by the
Board, shall be filled, as soon as may be, by the person or body who
elected or nominated the member whose place has become vacant
and the person elected or nominated to a casual vacancy shall be a
member of the board or committee for the residue of the term for which the person whose place he fills would have been a member. 648
22
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] ¼[k½ laHkkxh; la;Dq r funs"kd izcU/kra= }kjk izLrkfor n.M ds Lohd`r ;k vLohdr̀ dj ldrk gS ;k mls ?kVk c<+k ldrk gS ;k lsok;s a lekIr djus ds uksfVl dh Lohd`r ;k vLohdr̀ dj ldrk gS%
izfrcU/k ;g gS fd n.M ds ekeyks a es a lEHkkxh; la;qDr funs"kd vkns'k tkjh djus ds iwoZ laLFkk ds iz/kku ;k v/;kid dks bl ckr dk ,d volj nsxk fd og uksfVl dh izkfIr ds fnukad ls ,d i[kokjs ds Hkhrj dkj.k crkos a fd mls izLrkfor n.M D;ks a u fn;k tk;A
¼x½ dksbZ i{k [k.M ¼[k½ ds v/khu fdlh lEHkkxh; la;Dq r funs"kd ds vkns"k ds fo:) vkns"k dh lwpuk ikus ds fnukad ls ,d ekg ds Hkhrj funs"kd ds le{k vihy izLrqr dj ldrk gS vkSj funs"kd ,slh vfrfjDr tkap djus ds Ik"pkr ~ tks og vko";d le>s vkns"k dh iqf"V dj ldrk gS mls jn~n ;k ifj"d`r dj ldrk gS vkSj funs"kd dk vkn"s k vfUre gksxkA ¼4½ fdlh laLFkk dk iz/kku ;k v/;kid izcU/kra= }kjk fuyfEcr ugha fd;k tk;xk tc rd fd izcU/kra= dh jk; ea]s &&
¼d½ mlds fo:) vkjksi brus xEHkhj u gks a fd mlls mldks inP;qr djuk] in ls gVkuk iafDrP;qr djuk mfpr le>k tk; ( ;k
¼[k½ mlds in ij cus jgus ls mlds fo:) vuq"kklfud dk;Zokfg;ks a ds lapkyu es a ck/kk iM+us ;k mu ij izfrdwy izHkko iM+us dh lEHkkouk gks( ;k ¼x½ mlds fo:) fdlh ,sl s vijk/k ds fy, n.M fo"k;d ekeyk vUos"k.k] tkap o fujh{k.k ds v/khu gS] ftles a uSfrd v/kerk lfUufgr gksA ¼5½ tc dHkh izcU/k lfefr }kjk fdlh la[;k dk iz/kku ;k v/;kid fuyfEcr fd;k tk; rc mldh lwpuk fuyEcu ds vkns"k ds fnukad ls lkr fnu ds Hkhrj lEHkkxh; la;Dq r funs"kd dks nh tk;sxh vkSj lwpuk ds lkFk ,sl s fooj.k tks fofu;eks a }kjk fofgr fd;s tk;s layXu gkxsa s vkSj mlds lkFk lHkh lqlaxr nLrkost gksxa sA ¼6½ fuyEcu dk dksb Z vkns"k tc rd fd lEHkkxh; la;Dq r funs"kd }kjk fyf[kr :Ik es a vuqeksfnr u gks ml vkns"k ds fnukad ls lkB fnu ls vf/kd vof/k ds fy, izòÙk u jgsxk vkSj lEHkkxh; la;Dq r funs"kd dk vkns"k vfUre gksxk vkSj ml ij fdlh U;k;ky; e sa vkifÙk ugha dh tk,xhA
¼7½ ;fn fdlh le; lEHkkxh; la;Dq r funs"kd dk ;g lek/kku gks tk; fd laLFkk ds iz/kku ;k v/;kid ds fo:) vuq"kklfud dk;Zokgh es a laLFkk ds iz/kku ;k v/;kid ds fdlh nks"k ds fcuk foyEc fd;k tk jgk gS rks lEHkkxh; la;Dq r funs"kd izcU/kra= dks vH;kosnu nsus dk volj iznku djus ds Ik"pkr~ bl /kkjk ds v/khu fn, x;s fuyEcu ds vkns"k dks izfrlaâr dj ldrk gSA
27-ifj"kn~ ;k ifj"kn ~ }kjk fu;qDr fdlh lfefr ds lnL;ks a es]a insu lnL;ks a ds vkdfLed fjfDr;ka vfrfjDr gksus okyh leLr fjfDr;k sa dh iwfr Z ;Fkk"kkD; "kh?k z ml O;fDr ;k fudk; }kjk dh tk,xh ftlus ml lnL; dks fuokZfpr ;k uke&fufnZ"V fd;k gks ftldk LFkku fjDr gqvk gks vkSj fdlh vdfLed fjfDr es a fuokZfpr ;k uke fufnZ"V fd;k x;k dksb Z O;fDr] ifj"kn~ ;k lfefr dk ml 'ks"k vof/k ds fy, lnL; jgsxk ftlds fy, og O;fDr lnL; jgrk ftlds LFkku e sa mldh fu;qfDr gqbZ gksA 649
23
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
Power of the 28. (1) The Board and its Committees may make bye-laws
Board and
Committee to consistent with this Act the rules and the regulations,—
make bye-laws (a) laying down the procedure to be observed at their meetings and the number of members required to form a quorum ;
(b) providing for all matters which are to be, or may be, provided for by bye-laws ;
(c) providing for all matters solely concerning the Board and its Committees and not provided for by this Act the rules and the regulations.
(2) The Board and its committees shall make bye-laws providing for the going of notice, to the members of the Board or committee, of the dates of meeting of the Board or Committee, and of the business to be considered at meetings, and for the keeping of a record of the proceedings of meetings.
(3) The Board may direct amendment or recession of any bye- law made by a Committee under this section and the Committee shall give effect to any such direction.
Protection for 29. No suit, prosecution or other legal proceedings shall lie
acts done in good
faith against the State Government, the Board or any of its Committees and sub-committees or any member of the Board or a Committee or sub-committee or any other person in respect of anything, which is in good faith done or intended to be done in pursuance of this Act or any rule, regulation, bye-laws, order or direction made thereunder.
Bar of 30. No order or decision made by the Board or any of its
Jurisdiction of
courts committees or sub-committees or sub-committees in exercise of the
powers conferred by or under this Act shall be called in question in any court.
Fund of the Board 31. (1) The Board shall have its own fund, and all receipt of the board shall be credited thereto and all payments for the Board shall be made therefrom.
(2) Subject to any general or special order of the State Government, and subject to the provisions of this Act, the Board shall have the power to spend such sum as it may think fit on subjects or for purposes authorized by this Act.
Accounts and 32. (1) The Board shall maintain proper accounts and other
audit relevant records and prepare an annual statement of accounts in such form as the State Government may, by general or special order, specify.
(2) The Board shall prepare an annual financial statement and submit it to the State Government for its approval.
(3) The accounts of the Board shall be audited by such authority as the State Government may, by general or special order, specify.
(4) The accounts of the Board as certified by the audit authority together with the audit report thereon shall be forwarded annually to the State Government. 650
24
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000] 28-¼1½ ifj"kn~ vkSj mldh lfefr;ka bl vf/kfu;e] fu;eks a vkSj fofu;eks a ls Ikfj"kn~ vkjS lfefr;ks a dk laxr mifof/k;ka cuk ldrh gaS] ftues]a && mifof/k;ka cukus
dk vf/kdkj
¼d½ mudh cSBdksa es a ikyu dh tkus okyh izfØ;k vkSj x.kiwfrZ ds fy,
lnL;ks a dh la[;k fu/kkZfjr dh tk;(
¼[k½ ,sl s leLr fo"k;k sa dh O;oLFkk dh tk; ftudh mifof/k;ks a }kjk O;oLFkk dh tkuh gks] ;k dh tk lds(
¼x½ dsoy ifj"kn~ vkSj mldh lfefr;ks a ls lEcfU/kr ,sl s vU; leLr fo"k;ks a dh O;oLFkk dh tk; ftudh bl vf/kfu;e] fu;eks a vkSj fofu;eks a }kj O;oLFkk u dh x;h gksA
¼2½ ifj"kn~ vkSj mldh lfefr;ka ifj"kn~ ;k lfefr ds lnL;ks a dks ifj"kn~ ;k
lfefr dh cSBdks a ds fnukad vkSj muesa lEikfnr fd;s tkus okys dk;Z dh lwpuk nsus
vkSj cSBdks a dh dk;Zokgh dk vfHky[s k j[kus dh O;oLFkk djus ds fy, mifof/k;ka
cuk;sxhA
¼3½ ifj"kn~ lfefr }kjk bl /kkjk ds v/khu cukbZ x;h fdlh mifof/k es a
la"kks/ku ;k fo[k.Mu dk funs"k ns ldrh gS vkSj lfefr ,sl s funs"k dks dk;kfZ Uor
djsxhA 29-jkT; ljdkj] ifj"kn ~ ;k mldh fdlh lfefr vkSj milfefr ;k ifj"kn ~ ;k LknH~ kkouk ls fd,
x, dk;Z ds fy, fdlh lfefr ;k milfefr ds fdlh lnL; ;k fdlh vU; O;fDr ds fo:) dksbZ okn]
laj{k.k
vfHk;kstu ;k vU; fof/kd dk;Zokgh fdlh ,sl s dk;Z ds laca/k es a ugha dh tk ldrh g S
tks bl vf/kfu;e ;k rn~/khu cuk, x;s fdlh fu;e] fofu;e] mifof/k fn;s x;s vkns"k
;k funs"k ds vuqlj.k es a ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus ds fy, vfHkizrs gksA
30-bl vf/kfu;e }kjk ;k blds v/khu iznÙk fdlh vf/kdkj ds iz;ksx es a
U;k;ky;ks ads vf/kdkj {ks= ij ifj"kn~ ;k mldh fdlh lfefr ;k milfefr }kjk fn;s x;s fdlh vkns"k ;k fu.kZ; ij jksd fdlh U;k;ky; es a dksbZ vkifÙk ugha dh tk;xhA 31-¼1½ ifj"kn ~ dh viuh fuf/k gksxh vkSj ifj"kn~ dks izkIr lHkh /kujkf'k;ka mles a
Ikfj"kn~ dh fuf/k tek dh tk;sxa h vkSj ifj"kn~ ds lHkh Hkqxrku mlh ls fd;s tk;sxa sA ¼2½ jkT; ljdkj ds fdlh lkekU; ;k fo'ks'k vkns"k ds v/khu jgrs gq, bl vf/kfu;e ds micU/kk sa ds v/khu jgr ss gq,] ifj'kn~ dks bl vf/kfu;e }kjk izkf/kd`r mn~ns";k sa ;k iz;kstuks a ds fy, ,slh /kujkf"k] ftls og mfpr le>s] O;; djus dh "kfDr gksxhA 32-¼1½ ifj'kn~ mfpr y[s kk vkSj vU; laxr vfHkys[k j[ksxh vkSj ,sls izi= es a
Yks[kk vkSj ys[kk ijh{kk
ftls jkT; ljdkj lkekU; ;k fo"ks'k vkns"k }kjk fufnZ'V djs okf'kdZ ys[kk fooj.k i= rS;kj djsxhA
¼2½ ifj'kn ~ ,d okf'kZd fooj.k&i= r;S kj djxs h vkSj mls jkT; ljdkj ds vuqeksnukFkZ iLz rqr djsxhA
¼3½ ifj'kn~ ds y[s kk sa dh ijh{kk ,sl s izkf/kdkjh }kjk dh tk;xh ftls jkT; ljdkj lkekU; ;k fo"ks'k vkns"k }kjk fufnZ'V djsA
¼4½ y[s kk ijh{kk izkf/kdkjh }kjk ;Fkkizekf.kr ifj'kn ~ ds y[s ks vkSj ys[kk ijh{kk izfrosnu jkT; ljdkj dks izfro'kZ Hkst s tk;sxa sA
651
[The Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000]
Power to remove 33. (1) If any difficulty arises in giving effect to the
difficulties provisions of this Act, the State Government may, by a notified
order, make such provisions, not inconsistent with the provisions of
this Act as appears to it to be necessary or expedient, for removing
the difficulty.
(2) No order under sub-section (1) shall be made after the
expiry of the period of two years from the commencement of this
Act.
(3) The provisions of sub-section (1) of section 23-A of the
Uttar Pradesh General Clauses Act, 1904 shall apply to the order made under sub-section (1) as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.
Power to make 34. The State Government may by notification, make rules
rules for carrying out the purposes of this Act.
Repeal and saving 35. (1) The Uttar Pradesh Board of Secondary U.P. Sanskrit Education Ordinance, 2000 is hereby repealed. Ordinance no. 15 of (2) Notwithstanding such repeal, anything done or 2000 any action taken under the Ordinance referred to in sub- section (1) shall be deemed to have been done or taken
under this Act as if this Act were in force at all material
times.
———
STATEMENT OF OBJECTS AND REASONS
A Committee under the Chairmanship of Sri P.P. Baria for solving the problems of institution imparting Sanskrit Education in the State was constituted. The said Committee, besides other recommendations, recommended for the establishment of a separate Board of Secondary Sanskrit Education in the State. After due consideration of the report of the said Committee it was decided to make a law to provide for the establishment of the said Board.
Since the State Legislature was not in session and immediate legislative action was necessary to implement the aforesaid decision, the Uttar Pradesh Board of Secondary Sanskrit Education Ordinance, 2000 (U.P. Ordinance no. 15 of 2000) was promulgated by the Governor on September 30, 2000.
This Bill is introduced to replace the aforesaid Ordinance.
652
[mÙkj izns'k ek/;fed laL—r f'k{kk ifj"kn vf/kfu;e] 2000]
33-¼1½ ;fn bl vf/kfu;e ds micU/kka s ds dk;kZUo;u es a dksbZ dfBukbZ mRiUu dfBukb;ks a dks nwj djus dh 'kfDr
gks rks jkT; ljdkj] vf/klwfpr vkns"k }kjk] ,sl s micU/k] tks bl vf/kfu;e ds micU/kks a ls vlaxr u gks] dj ldrh gS tks dfBukb;ks a dks nwj djus ds fy, mls vko";d ;k leksphu
izrhr gksAa
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns"k bl vf/kfu;e ds izkjEHk ls nks o'kZ dh vof/k dh lekfIr ds i"pkr~ ugha fd;k tk;xkA
¼3½ mÙkj izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k mi/kkjk ¼1½ micU/k mi/kkjk ¼1½ v/khu fd;s x;s vkns"k ij mlh izdkj ykxw gksxa s tSls os fdlh mÙkj izns"k vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;eks a ds laca/k es a ykxw gksrs gSA 34-jkT; ljdkj] vf/k lwpuk }kjk] bl vf/kfu;e ds iz;kstuks a dks dk;kfZ Uor fu;e cukus dh 'kfDr
djus ds fy, fu;e cuk ldrh gSA
m0iz0 35-¼1½ mÙkj izns"k ek/;fed laLdr̀ f"k{kk ifj'kn~ v/;kns"k] 2000 fujlu vkjS
v/;kns"k viokn ,rn~}kjk fujflr fd;k tkrk gSA
la[;k 15]
2000 ¼2½ ,sl s fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ es a fufnZ'V v/;kns"k ds
v/khu d`r dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu d`r dk;Z ;k
dk;Zokgh le>h tk;xh ekuks ;g vf/kfu;e lHkh lkjoku le; ij izo`Ùk FkkA
mn~ns"; vkSj dkj.k
jkT; es a laL—r f"k{kk iznku dj jgh laLFkkvks a dh leL;kvks a ds lek/kku ds fy; s Jh ih0ih0 cSfj;k dh v/;{krk es a ,d lfefr dk xBu fd;k x;k FkkA mDr lfefr us vU; laLrqfr;ks a ds lkFk jkT; es a ,d i`Fkd ek/;fed laL—r f"k{kk ifj'kn~ ds LFkkiuk dh laLrqfr dh FkhA mDr lfefr dh fjiksVZ ij lE;d~ fopkjksijkUr ;g fofu"p; fd;k x;k fd mDr ifj'kn~ dh LFkkiuk gsrq fof/k cukbZ tk;A pwafd jkT; fo/kku e.My l= e sa ugha Fkk vkSj mi;qDZ r fofu"p; dks dk;kfZ Uor djus ds fy, rqjUr fo/kk;h dk;Zokgh djuk vko";d Fkk] vr% Jh jkT;iky }kjk fnukad 30 flrEcj] 2000 dks mRrj izns"k ek/;fed laLd`r f"k{kk ifj'kn v/;kns"k] 2000 ¼mRrj izns"k v/;kns"k la[;k 15 lu~ 2000½ i[z ;kfir fd;k x;kA
;g fo/ks;d mi;ZDq r v/;kns"k dks izfrLFkkfir djus ds fy, iqj%LFkkfir fd;k tkrk gSA
653