Kerala act 0495 of 2014 : The KERALA STATE COMMISSION FOR MINORITIES ACT, 2014 (5 of 2014)

2014

GhOBs MAMOO

KERALA GAZETTE

GBMIWIGEM

L EXTRAORDINARY

¢ FHWAIMNA AION (a'MVIadHa4s}qM}Mo} * PUBLISHED BY AUTHORITY

a : = 2014 ans} ae) 13

MAUNA. N@, 13th February 2014 QDR 3 Se, ee aan mame om Thiruvananthapuram, !st Kumbham 1189 495 Thursday 1935 M3%@Io 24

24th Magha 1935

GHOS m65096

Moa (mwa mléanosm-enil) Alda]

alZemdaimo

- 2014 Aoi 13. MMé 25698/MeI0). snil1/2012/aMNa@ao, MQ} A1MAn. Yeo, ———"B Batiensjasel 13. 1189 thjoBo 1/1935 BI%BIo 24.

SHOR WotunM Mlwamremjas Maar aiowjymM mpeg Mal OjRMGag)as

Gammon soe lmao LoITVaDOass}amMJIM). Mwave AITYISHI (nlOON) 93.53 snilgfoy 2014 Qanisnyaiel 13-90 moo MAUGSTHOHS GHMN,HoN eielay). MNaidsMNaoOs POMea!dd (asda,

mM. eae,

TABAUHIa} MOrindg5 08 arviesol

(MUAH ATYJOG|AS Tnisinoad wilajamamagos wammBoa's oavcdjsch (nigiiad Geayslay (uiadtaclaye, 201. 33/788/2014/DTP.

2014-O2) 5-00 GHD 2014-801 CHB AWoMWNIM M§}MalaH ABADIUG AHAA9 MIM al GU MBSBOS MALAI ANBLIELIMal}GOINO1AH}0 CAMATOIMN}o Mo@AMENGMIMJo WIAD OsMGM1M}Jo Galeré] A) TVeTUNnIM #ODoUM eo!laclen™M MMIo GIM,Qoo Mvogjgemo Geo

BAN oMMAHDEMI GHD IO}

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BHAD

alla —Caoa ModunoMamloal M\yMalasssBg}os Toanaow allayossoov al]JGQMDIlAjo GHUREMIMJo MoedssmMamlmjo MAM IADEMARIMJo Gains] BO) AMIE allaGlooMOlMjo Gem) now! eumyeajgemMd BOON BHM, aowld DWEDI T]OW BIssBvdoNJoGalsnsl ajyoimuo HaAlQjIMG) MAOAONG00}a.W908

BOM Aajegiasiiang croja1orilaemsd0 MUCUGVOTDONG MIWMPa{OWM}o (akdbIGo MiAgas980)01):-—

aansomo I

(aJO@os6o

1. 21) BOGajOJo _[n}9@aGAljo —(1) MD aHAGIM 204-MeI GOB MvoTv00M DYNAM ADU GHG oH cals alowdo.

(2) gm, 2013 GaU 15-D0 MIWO) (omMayamlad ammo) HOO jesansamoen.

2. Maqaimenid.— OD TAgled muadeo 29) ANWGOIGS GHYU.jH}9 {S oa | 4 2

aldhio—

(ag) "cram eased" agymM9@3 3-90 AldrJa} [ak&0Go QjoAGAPHg|S5 GchOG TVoTUNIM NYMalau Henly agandmnardjmM);

"(enil) "cudamad" agomocs casos tudan0d agamdémnare)m); (ail) "arene" agemocs aamlnuMlae: a0} Growe aprMémna2AjMM}0 CHONG SalMGealFrverd Oven js}MMQ92)M);

(owl) "mymaiatto" agemom ca&(ITVdHOIC]MIG3 1992-He1 MIM nlany SBUIOS GOINEID)AH BVI sam loUdd GchPlad (1992-HeI 19-90 GaARLCB GHA G) BING ANBeMIaiMe OalQaajs}M MoajsoWo ag*emdmnadd jm); (@) "MidaQ @laneas" amo 2D apwHglaalyled oorso cal a1§6RS908 MidepMlaMMals agmMdmnnsd,)0M).

RAL, pl

3. GA09 MoM0IM MYMakhy AAD"nuHC O)o!la@EMe.—(1) mudsaod, MD MHzlacg (nLOGoBOMIOMl6O)GUdatio BVFIM}MLD Gaino, omg Ofe6mInIMoayl,

"GhOZ MoMnM MjMalaai Haale" aHaMol@oajs}mM aa) MlaowWe, my BAILING GeOlr MMeHlOlga9 GoUWleoosRUd alMlewouileaymolmMjo AAO Midaacleamalmjocacnal, ocfleacleaneramoen.

(2) hom InUM1ss MIPq}oWjM GHowmenud Heraom] olesacramocn), @rmowo}):—

(ag) Todanod mommiéeaquoe aaiMjM, ToTunoMAGM ao) MI)Malaa THD BID GON GEr9jGOM}Jo MAJMalAUAQAIO) eMUTwWHalG MIs ald [aIGM\cd ACLEHIMASIO}o MMA alGlwemMaMAjssO}A0W BO) SalMdcoiFcverd; (mf) meéan0d MoaAMIGeguo HaIQ)™M, MWomnIMaaM 20990) DSM sO MAZGOAMIGOrjSO)]o MMaAaUaygaoa) mUMVoals BIOlemIg1 ed LUGM{d aGLM9MAjssmM}AoW GO) Grow,

{qvl) Tudéeosd MoaMiéeqgu0 Hal~M)M, MWomunaMHGM Mj\)MalaH TUALBOMDONGIA|GMJo MYM MABIMAYAO! MNITWwWHAJ5 HoOsemIgTlod (nica ped AIMEEMIMABBO)o GHOMGo Hoo\ssBGlo3 [oiada@nmAlaal oma olaflgyaamjnow ag) amie;

(3) Moleaad' Geabloaened omu.esola@jas comled &OMIGM BO) , paayanmnda, MPEGoNo AAInUATG HATUd |M{ASOlMJo allah ajnasMlejygloi BIANITMO)o GOOG GHOsTBM)o, HAAIAUB arMlaq PBomeanacaim culeoo HajSJODIEManajmM alwomlenjssa Gqewiso.o0cGsw alMlewowlewsa snemM}o ANAMAAVW MaqyaMleoanensa)o Grydd}M}.

4. PaIMGEaFMWAHOD}o Geowe3s)aSM}o BDEBLONd HIBINAIGID}0 FMAM UWSA TO &BJo.— (1) B9G®D GoNGMIMJo, GMaGnoo AaDGasIWa AJAMEIEDEBxaM Mol DOC 2M aiGetio aldamlwoejmmaoo MOTOIMAD MSOANCMm@DeN.

(2) AAD HOAG GaiMdGaiFayeena, monamleno, OFM] THAW GM)o, MIGHT TIM OOgISOO coatmelo GRAD] Meiclooncens camogos BveajovlaatunomMe soelamManoananaosn.

(3) mdonod, Halwdcal¥aadewo, TRoNMTMlawgews aneayowla, TonKAMaAM, Tico Bos, Geaoud—

(2M) 80) Gralajam mldéanmd BMOlaMmo} oewo; Grae es1o8 (snl) TudanI@lag Me LalowMMMIG avodModgia AjatsJo QMHq4s}aM AQUA 6190 TuNdallwamd|s Msayulosuded ONUNSOHe|S) aca; ona (TH) enjevlauclom DANG GDS) Mlahawo aulsooajag a0} CAISH! GialbIOo [IMIaMANjeWjo HaI) ae; MOaQo.108 (cul) Goel saigod' afldumcilonacwo aneagelod ceoa) oaicodd a¥lalepomoaml M10} ews; Gog es)08

(@) MoM UMlesMlamnjo ayaie)d cam,ao0l ensoam EMA O52 MWOM}BA QI emoMswBg|os aloes) oooldlan}aewo; GOH LIa108 (ngah) modancdiad Grdiiniomeaniles, eamoud am cunomans M)SO}Me MLVAAUIBSJOS MIMIoiO,GMleMd HaloM) Moeinaiayamlems aoomMle.enow! MOTH 6aAoNWo, OuOdcaFmaghemos qronomlagews aneayowla aisol B}OJa1GMIN Gn |S} GOjZAGwo;

OaAIGMIG Mog gaieqenamosn:

AMI, DD PDaldie)aflWa2191G agamsIecas@j0 ay MonM wie MWDIGED alOMW) AIM) S80) nIO@ ald Ae®AITMe. Madam Maso HalManyam@e.

{4) (2)-90 Qala ficdes Weal agalwesileaio penaow aAAndwd ciao meamidaguae arg, MAGIMEABO)o GHIaS runoMEeaMandesmo mapalanaa {sym "

MOIBjas BoA UGIOlae! Geacwalas}™M avaiMgailcaiad avcayowlas TUNIMOD MjScoaramnoen}.

(5) PalM@dcalsmmsmjo TRoMaan}s Malaacna vomgono STOW) dh Bo GAQOS ErAMEMlad af MieniTwWMAG)o Qaioula.sjo Mids waa {S901} (PIAOADIM/ Gloayomaoens.

5. @ODlauMloel OEB\OMMN}o AG 1AM AM90}0.—(1) maa louad AIOLDUARID (AAUGCOMGOIM GAWSLOATM BO}M}M Dealommunoem)o 29} RlnIMasIAeMo mudand MaIceenemMosm).

(2) Samouan aQacnjommjcasnel Miwailesgalg aesjonqmundsajs ag PMAIMAHIGHA}JO MOIEGENS WMNIBAo UMMddBjo GMAIO)JAHS GTVAIM AN aITUNdsB}o DaHUlABjo MidaQailsnga|soanam [nioonomildlanjmmaen.

8. MMI GONYo GMOMABJo EOsMal@HID Halla aBlo Madgled Mia MBd 6M HAT .—OalW@ECalF MVEM}o GWoMsMBwao}o MEIGHaMe vYMUI Bale SUOMABJo 5-0 Alda] (1)-90 DaiNidjaflos aimongulay Qeajomqundwaajo ag BIUMNAGIGAN}o MGIGHENS WMIGAo MITAMABlo PalddoMjo Dudmnjasmjas SAEMaIDAIM HalPlOljdGjo, 15-90 Alejo} (1)-90 Daiidd)a fled niovadudls/lsiaa (Manglaiciimzo madeaensmer).

7 alana aymeowal AHAMDIMUAIG NSalSlaas mHMVowCNSAMMmMAgien— AWDIMMAG OalAcMonlejsgs MyYMm@@Mscen, agammleyo Mocmled aan loss MeaimicioamM aviniimocen a2 InuM89A aQammlenjo (ainiyawlewo MSnislaacno

GOMIOWIJOHIAJAOYY.

8. MSalSlLaMo han laud (HAOgIS GOMensMIAsmMan.—(1) OHaiMeGaisavend DSMOAI HOOT, GAQBaNWM} SS MAWOGM)Jo MMAIGM}o, GBaiuo,a0wl AINEMNOPENe, dan nUT GMI GolegsnemoEn:

aghMIGs, ahasersloo ym aocvanled adlanneimlaje aremanMNjes enone GalG@sramoen.

(2) m@omlound eem@led mide MSolsllAAmBaAg (HAI @]1o9) aod GRUIDAIGS Pereowilolaayma@oden.

(3) Denlniad aQgo NOM 0}DDJo Mo} moMeEBB)]o HamId- AMVLHgC) [alnos adleoneneaoan.

(4) aeainuan§ cooMomlmjas aN00 aos TyWIdloa)MMmoE. aanjome III

DIADIGHOIW GOWAIOETSBJO alj}AMlldG)o

9. AATHOG aA AG —HIM aU MIL alOW]AM 21a Sicdvd MAaqacleoaeramoe, GamMowa:— ;

(ag) MoemonoMan M\MnAsasegjas ale cM el neo 0 5)98 aheeonal afleimilo) oma,

(AN) GHOBEMloe! Mj MaAaUsA|lOs GHMAGOIMJo Tvo@HAEMODIM)Io MIO 1AVMOEM Mjocaismel, eIoMamlad eoemreismOlealo 2eQa@ elel)o MMAGOIBaA Vice MdAHMIGlOW aQamslelo Qomoald HIleais, ayqamon Haitals}ea aflolw avooasism aljamundsjos (aiadomm olor) amend an) AD)o MolasieM aflewmnaadhWo S.2IQja;

(MA) MYyMaseneMsd46 TMHBjadlaaljo ToomUGaAledljo Allasge,omValoaljo OMIAIOUROW) SY GAUAINEBS)o TUOAMSM ALATUNADjZo GAMJddjO)}693BJo MNaASOgJSJODI MOANA Tapas (nse a AUDIMAAGMCGS GHEMInsMe MSO} ADo MAG MOOLEBU MIMWHa|S GHWIHIOTUNIMEMBBJAS (Uda C18 HAMM AUP >Mo al@laMeMSalslhuws MidaquiloajyaD)o Gea} moomimwls4 MSINSoISNA Molla) hM)o alQ)d;

(AU) MYMalecdemgjas allasoejsomy TLoQacke TuoMEDild aileron MBL GDHMLOEM alGo WANA ainwsajaAQjo Slwoomanom Mldeqguasssvs NCEA Ojo Gasyydd;

(sD) MYM LoAEIRBIOS allaysejorw qvomadl& cuomxamié alleacromamlmys CHHATMIM]o ModdM eM GHIMJoGass]Oj}BB MSalSl&Bjo Moo aasem ASAUTUNABJo aNAl[asnoO) MSofleroeaymolmjcasndl Tudsa0d oaAoooresssre MSalSldvd wWniodua MalQyM@lmjo wWdsderlanoewo, AON IUT WeBHaAm) eI} qnanama@jaa ag mamemgecio mdanoold Sleqpds NaiaJaWJo GHA MMAWeUCWIMaAIM) Msaflonaamsera.owME Mowsilon,aG&Ojo 21d; (oMah) MI Maiawemegos) Bs AeaaMeassleimMia asnzaajam oafaiw laimemed alom allewwmnIaa)e@jo ara avladoweayMai;ld Msaislhvd va1odvo PalQi&Wjo Galktych;

(2241) MjMalaMeBBJHsS TOMaMldayo MITIGMlaANs allasoesamo OAR aheoonmlajnool miMDvOajs (I METBIABLN}Glaj alOMo, MGAlnUusMo, AMMWALIM aVMlal MsaMaMjJo aTvAlMonAvs MlemMiqUlMe, asmoWaIGioaoemM LOPYIAHWG oVaTar MorAIslafloajOjo O.a1Qar;

(aaj) Ms, Malasoom mosmimnlal mdéon0d TI'lm olesnms MMIMJEMORAoW MSaislawd Mdegudlanar, :

(Gag) MJIMAdMAABHS MENT] A9TM oROM Bajo HIQLaow

MoMITWIs}, [AGO Haj Goad cndlajohacieoym aoanuasngo Toadenas al@anoonIeQeMsj}o MoUs], Tudamdela} MocIOAIAIsGB_IGEO [nIGM\anoeWo Aeapdsg madafene ;

(OR) MAMalAMGsBOsS ModAUEMAIO CeaDoo add MMAo AMaAMAYAID euMwaa|5, Mids MlamanjsoajM (akhIONjASA GMeIAND)Gs DQ) shAMeIAtd MIGaMloarjer ;

(Ad) Alolwamovleisom olavmleslano TVID AO Ala MMnAeolaABleljo MYNaAAMETIAS LM TVARNOMN{aDOlaAIW al PO_pwazaiodd ermduynow MSnsl MOF O16 o;

(a3) MID)GOOTAMo%M@GoUMIWIM H]SJMS}9BH (aieavoemsg)od L[AAMBDIWOIMAIAIM TMoANWoMs RILNMEWIAS (alaidamleajm)asrsay DOQQ GMA D}o AWalh~ws Medal WOAWIGog|sJOMeAWjo Oalqye ; (nfo) M{yWaiaassBamoal euMwadsS TudHNId aRMaflajacmds}an}M ACQOMBIAS hIO,o. HalQ]hr, :

10, M\yMaloss TWHjeM MESlaoleag NGsA)MMejsa caciemage.— MoMNoMAD MoIAMIBAIM MjjMaloHU Ta GoMOMlaioaisymMaidad mdanod AMID109}M C1ONMealjo AOMsAOlAo Mjj)Malaxw Teajaom mgglanleag MEBADIM MHOOLGHIG HOAUnUaLo EMO1SJMMID)aD oQOMsBlaljo mow aon aad (WADIGOAIS}MaAldMo GHWO) Hamloua MdanIlG oleajods HalQOaAjMm}Jo alglanoes Mdaqudlanoancmmynoeni.

1. ole, 26§ adivoc—cvorunom mudenod, 9-90 aldjaj (9) semnamiled aIDIAGWISALNM [aldONABS OMeapdsjavi, Ga@lemoaisyoMeM ags}o2o} A198 HEGwWAg, MEM) GaA@ MSalsleajo MInIIGNAUd TV 0199901018) 019M BB AIDEMSEMIUG aHATMHlaAHersHlos ammo ailuano.adlaanocas, Mars AMIHd AlDn Newnenemaen.

12. ID AMAT GOUWISIOGBG.—(1) MOM oUT, 9-90 AiddJo]{laichI OD Bs Gamlang "ahameara Migqjaolaaemiovd, GO) AjainddGo AflaiI9g6M HalQ}aM 30} Moaleieao.smMlo1) BB agygyo GRUNAIGEHBH}O, (AIG) Glayo MOAVajomjam moma) ANS MoMITWlaj, OserzowMildlaaymmaen, GremMawe) -—

(ag) ToMNMOMlag Qo soNGM,MimM)o agZamMoe.mBmMJo ailgilay UQ}OTMJAMJS nOOMNOIH}MG OIG PAQIWUH}|ADo MO aGleema@leues awa AMOM*MAQAMD}o PalQyar ;

(nl) sQaMBleno coal AHerz~oM}]MO@|Mjo anIwa20a)MOIM}o

BH AULA IS)A 5

(Mi) MeMjanssge1oMlemods amo qullAdonjcr ;

(abl) aQZOMSlej0 caosm@] wei memo @aNnlavle Memo AQ) TUMHIAINGOHIGMlemMs aZaMelejo anim) coaiemo SeoOlag aldhGeao CH) ULO La |S}ed ;

(@) Moarlaog Alrimaandw})> coaiad AMEWOIINANAD}o DaigQjdn; (aQah) mMidepalanaajsonnam ACQaMalAno Tuomala.

(2) Mialelelaam aZoOsBlejo MloacwmldaWled Mmlad alewmauowl PIDDOMEIM GO} Also] Q@mMMierjsnoaym Graiownoaemley oflewmaow, AOD MO Gel siomMawie, TMEMNineMamlodg aauoawila ayMaiamowema GROG (AITUAMAIWMED) GHO ofaMmlano momeno aNauweno Meosnumui aj Alaigs MB&jMOMa agama) ajeolemosjo BHU, Og{S,a90d chan aad GRWIAIAAETRODIGALANE)o Gaemam BHUMLHajS}M Ajeo) we0e-He1 soaayiad Wawa MloaAmMearlo@wias (1860-Me)- 45-90 Ga(C3 GMa G) 176-0 177-H0 UJaYSAIOsS FGMMOAYMIGIOIGS QvBH0\S}AMO}J0 GREBANMASA AMdioo Meiaro0d MOAniAI90 MOBLYTUNMIEEMM) M&O}Magjesenamno«r:

(3) comlauema TROZOH1T NM Gadus aiaaioiled ONAPMR GM, DOlmMjcoisnsl Halos ue) anowl MUIAIVHg|S) CO OIS as AcQamMETEIo QEBIIOTMIEMS, GIEMinueMaMlel Plann aileasmaiaow MUMAAIS GORI AOMBTOIAM ailuainienoayan cssomamajncnza1o3 Mds—pMlanga soon coawern) AGVOOIO} PMSISTMIGCID TUNAIGOMS (oJEaAiwlaIAAMM)Jo aMHaMee nQODI0} GOEAIDjo allsloajsJQoIANIM®Jo GrAGIB1GS GRAIDJNs [AITMMAM eo~NERESO aldrGn |) GBI 1973-H8) LIANG MSnis] Miwadvonsimalaes (1974-M8i 2-00 GarL~G HAG) 100-30 Ald jafloe ajamoavad allewmnom), cal mowaHn.ajaMseomoso, aN SjGooanamMeay mos).

(4) &amilauam ae} Male eaosomonl AOMOaESNBM}o 1860-2! DBwi MaxoMlOamrweaslomlac: (1860-Me! 45-90 GaLOB GHG) 175, 178, 180, 228 agiM'l Aldjqj}&Bl03 ANa@lafls}88 AjQ0 Mom lau|d cwomlavs omlad HalMONS B8alaeo, 1973-98! (SlalMes mss) mloanvoadlowled (1974-MB1 2-00 CHB GHEY) AUJAUTUA PalGO(ate900 @Q0ERo.IhManj (aumimoaimayo LOGON BMaano amndm) Masao SOMOg|S TOIMGdoaio Ban lauds, @ee) aflaioosm AalQowd GRUlAdlomas aelMicisgld aaemocosrEem>o asdmdeiss, Gee) 1973-M0 (&lalMad Sais] MlmamoaM@olae! (1974-961 2-00 G&L GHG) 346-20 Ado NCHIVIG GeEgaoaMln AMeDI0a|§0) agimea)caigoe OIG @Onfla@ay AD/MIOCD) BS oJCO) GaUVIanIMAs8 MSalsl MsSGoersem noe).

(5) 9-Sa OldbJa[jlo1d900 HOM UH] TYMiO GHW ISI} ag*Aja MSaisldMNo, 160-OP1 MHAdALLAd WlhoHMoMOnmMoadiMoBlac! (1860-MM) 45-90 SeLTs GthG) 196-90 Aldhja flog Oequojsavdonjcoional 193, 728 oA aladjapagios aodmnoyosr icles QD MIOlMjow MsalslOoo AeMeaaleseremjo 1973-01 LAleIMe} MSnis) MiwaATonGlMMjMs (1974-90 2-90 Gh Md) XAXVI-90 Geavjowomladwyo 195-90 AlddjafledRojo oHG! GUvVojpsMWOQ,oGOIEslMjJo AoMIovam 0) MVloikos EAISONOIM) b0}O9 |OSENAM}NIEM.

(6) Gam loud, aeminuemamn Moos ML] 83a @ 0793] 015} of] M} SIUTADIIA GHIDjGolerianow) Momunom modwnacladl agamse, g|eajomaun AMEWI GEMM o_eadqiqyascws ervaimo AAIGWIN |SJOMIAACMaEM,

(7) (6)-00 PalMlddjal{iai&d0o oFOMI0) PEayoMaunadems apamiouem AKVMBMIMAsewo eMoAIMMoGEMd Da leMonan jS\omolga05 G Heayonaonems ARELTMINCMI GO} MWoENIMWs] GEMInusMe MSGO Manis; | Mscomanamyo, GRGNEMAYAS eajsds Ha lnuad molmosol mluaoilosjan a i cla AHIMA TAG fleanensa non.

(8) (7)-90 BolAldh)ajjl(aldho@o TAsaflafloloajam lagjodsglad ADAWNErGATIGA9 aQoomleyo Mloamasilangens les pdéslori amMdmmdasasco ALO\O TVoGNTs] danas MIM EsNNALJOg[eSenaOjo GM wBEQuoymoilerind HOAOS}o] MSGMMEMD Goaln, MoorDlajemo GW oijsalajms ailmi@oeo G39 |SO}BI GRONT DLAKHORM) EHOMIIM GHEMIsveMo Ms@MoOnMmMyndEN).

13. USGO dw amlound NaH (alg IAM dU8.---BO} A1,a@) AMBlanisja| Tome) dam loud RMOGA BP alyaalaw cwosiMwis] Meda. Lalmy @maaim, Ramee taimim@aoim ag) 9OQID HMOs) NDBoHlWOlM sa Glo lOTUldh\jouTd MSaislOled avlad, agamolejyo mloled coosmlalenn talalmed CAOSOIMIECID HGH NSalSlaAlO (AITIA}MO ajeoloda@lae gaiemowlwoajaiond a DS} BAO:

animoes, a Laimimonim, —

"(oQ) @amlouad aay Gaslemos mo}nIs] slo wand GHUML als me) Galasonlnjasa AQaisi@oml Meola; Geagynlod (an) amglanisjaqymM olsUMOles (o 1MoeClO) BAe), GQwileleseno.

33/788/2014/DTP.

4, adam mensmolwo 571919 0191S ow) 5353 AN SONAAR CosUBOMSMaRM). oxorganisja flecg AROOHICNS OMIGOM03 IMUM, a AHOO OBIE ULKOLOIIVS queoalaaoa 1] menor eos each

ia) 4 5 & n THMU\HIEMAN alin HOAjoeew les; Gringo

(en) @mglaois) a) e068 AQOO OIC YO Ajanlojas oIldanlaw ANIMA GAIO) enigwWamedd Mswmerems alia OCA MaTaw103; GP EM 1 nd 6M GID] 03 cir) Ujaolaw Gar U0} TM 1M) 0 GIWI Bias LUIMIECWONIM}AG HMgo! oud ANIAWINN}JIMNGM3o GMs Gan Auoiladenud TWialhIWa GHUGDL8o SM}OID1G3 MSaislocd 'encd ALIN' GW!) MSG}, MONM}o MOWAI BOOITLO MediGaenamoer. pine cnet 8

OMAIOSANS MH6MLO}AB}0 GHUWQ}0

1h. MedédM0e103 mom} 9393 (wong'-—(1) 60998, TvotunIM MlwAcroe cles MOGPi09901 MaAeMZFlo winoniwl wmaimewamo MSGOMONMGud0t10, MD BHAGlow apowojemuwdsd AIMewauioneaa\symMolnaw, MHRUMLOAMS oO} [alcsIO2}9353 Md (WOAOI0! da TaYA) MmsiGadberamoen).

(2) Gamloucd, M9 apAiglwba lioness IAOlHAG MGdjanlao,ameonad MOD MjaoOannd a@z@jon bo IDONBH ODO (aglei Mind aairiaiooaaan (MNJ G[alcdsoon\6193 jd» (1)-D0 Qeldajo los aimondudlafgias (noagiad olan MOIEHENEOIW SalNinioMl a.oemensmjaoend.

16. HET OG) BJO GHALIQ}o. (1) Ham leudd, veelawoay AIM DN A Ho 2G Lo kTOdKO) 31099600} d63)0 M2} RU1GOOENIO)}0 MGs 0.0969 saan (o19O2} 8363 SRIOGONG A6M.0N}chH}OS GO) AlOdarlas eqyganay MAPIOIEMAISTA a} MAS).

(2) AIM IAUAB demand}, nmerianoal Aonigsogd oan cm, uslod BMNOOS oYAOMIOg|s}onIM aaQaWI9d AGsHoGMO}0 GHUTG o2IGMsramod,

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GOVERNMENT OF KERALA

Law (Legislation-B) Department

NOTIFICATION

No, 25698/Leg. B1/2012/Law. Dated. Thiruvananthapuram,!3th February, 2014 24th Magha,1935/

Ist Kumbham, 1189.

In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor of Kerala is pleased to atthorise the publication in the Gazette of the following translation in English language of the Kerala State Commission for Minorities Act, 2014 (Act 5 of 2014).

By order of the Governor,

C. REMAN,

Special Secretary (Law).

[Translation in English of "2014-9 eaes moaunam MSM alos S00 wyé24" published under the authority of the Governor, ]

ACT 5 OF 2014

THE KERALA STATE COMMISSION FOR MINORITIES ACT, 2014

An Act to constitute a State Commission for the comprehensive educational advancement, welfare, protection and empowerment of Minorities and to provide for matters connected therewith or incidental thereto. Preamble.—WuerEas, it is expedient to constitute a Commission for the comprehensive educational advancement, welfare, protection and empowennent of Minorities in the State of Kerala and to provide for matters connected therewith or incidental thereto;

Be it enacted in the Sixty-fifth Year of the Republic of India as Ellon:

Cuarter I

PRELIMINARY

1, Short title and commencement.—{(1) This Act may be called the Kerala State Commission for Minorities Act, 2014.

(2) It shall be deemed to have come into force on the 15th day of May, 2013.

2. Definitions —ln this Act, unless the context otherwise requires,—

(a) "Commission" means the Kerala State Commission for Minorities constituted under section 3;

(b) "Government" means the Government of Kerala;

(d) "Minority" means a community notified by the Central Government under the National Commission for Minorities Act, 1992 (Central Act 19 of 1992):

Cuapter IT

3. Constitution of the Kerala State Commission for Minorities.—(1) The Government shall, as soon as may be, after the commencement of this Act, by notification in the Gazette, constitute a body to be known as the "Kerala State Commission for Minorities" to exercise the powers and to perform the functions conferred on it under this Act.

(2) The Commission shall consist of the following members, namely:—

(a) a Chairperson belonging to a minority community in the State, having special knowledge in matters relating to the minority and knowledge in law, nominated by the Government;

(b) a member belonging to another minority community in the State and having special knowledge in matters relating to minority, nominated by the Government;

(c) a woman belonging to minority community in the State having special knowledge in matters relating to minority and who has proved working excellence in such matters, nominated by the Government.

(3) An officer not below the rank of an Additional Secretary to Government, who shall be the Member Secretary and the Chief Executive Officer of the Commission and who shall exercise such kind of powers and discharge the functions as the Commission may, by its order, authorise.

4. Term of office and conditions of service of Chairperson and Members.—(1) Each member may continue in office till the completion of three years from the date on which he assumes office.

(2) The Chairperson or member of the Commission may, at any time, by giving intimation to the Government in writing under his hand, resign his office.

(3) The Government shall remove a person from the office of the Chairperson or of a member, if that person—

(a) becomes an undischarged insolvent; or

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

(d) refuses to work or becomes incapable to work; or

(e) without obtaining prior permission from the Commission, does not attend three consecutive meetings of the Commission; or

(f) in the opinion of the Government, has so abused the official position of Chairperson or Member as to render that person's continuance in office detrimental to the interest of minorities or public interest:

Provided that no person shall be removed under this sub-section unless that person has been given an opportunity of being heard in the matter.

(4) The vacancies occurred under sub-section (2) or otherwise shall be filled by fresh nomination and a person so nominated shall continue in office for the remaining period of the tenure of the person in whose place he is nominated.

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

5. Officers and other employees of the Commission —(1) The Government shall provide such officers and other employees as may be required for the efficient performance of the Commission.

(2) The salary and allowances payable to, and the 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. Salary, allowances and administrative expenses to be paid out of grants.—The salary and allowances payable to the Chairperson and Members, and the administrative expenses, including salary, allowances and pension payable to the officers and other employees referred to in sub-section (1) of section 5, shall be paid out of the gratit referred to in sub-section (1) of section 15,

7. Vacancies etc., not to invalidate proceedings of the Commission.—No act or proceeding of the Commission shall be invalid on the ground of any defect in the constitution of the Commission or the existence of vacancy in the ° Commission in any manner.

8. Procedure to be regulated by the Commission—{1) The Commission shall meet whenever necessary at such time and place as the Chairperson thinks fit:

iy Provided that such mecting shall be held at least once in three months.

(2) The Commission shall have the power to regulate its own procedure.

(3) All orders and decisions of the Commission shall be authenticated by the Member Secretary.

(4) 'The quorum for the mecting of the Commission shall be two. Cuaprer II

POWERS AND FUNCTIONS OF THE COMMISSION

9. Functions of the Commission.—The Commission shall perform the following functions, namely: ;

(a) to evaluate the progress of the development of minorities in the State;

(b) to enquire and monitor the manner of functioning of various safeguards provided, in the Constitution of India or under any other law or under any order of the Government, for the welfare, protection and empowerment of the minorities in Kerala; P

(c) to enquire into specific complaints about deprivation of social, economic, educational and linguistic rights, safeguards and benefits of the minorities, to bring such matters into the notice of authorities concerned, to suggest remedial measures and to monitor the follow-up actions thereon;

(d) to participate in and give creative suggestions on, the planning programmes for the educational, social and economic development of the minorities;

(c) to make recommendations as to the steps to be taken by the Goverment for the effective implementation of the measures and safeguards for the educational, social and economic development, welfare and protection of the:

minorities and to make report to the Government either annually or at such other = time, as the Commission may deem fit and to monitor their timely implementation;

(f) to cause studies to be undertaken into various problems arising out of discrimination towards minorities and recommend measures for their removal;

(g) to conduct studies, research and analysis and to organize seminars, symposium and awareness classes on the issues relating to social, economic and educational advancement of minorities:

33/788/2014/DTP.

(h) to suggest appropriate measures to be adopted by the Government in respect of minority;

(a) to submit report to the Government periodically or specially, on any matter pertaining to minorities, particularly in respect of difficulties being faced by them and their remedial measures;

(j) to discharge such other functions in relation to the protection, welfare, development and advancement of the minorities, as may be prescribed:

(k) to take necessary steps to ensure the representation of minoritics proportionate to their population in various employment projects and social development projects;

(1) to ensure the efficient functioning of the law and order system in communal conflict prone areas and to bring lapses to the notice of the Government;

(m) any other matter pertaining to minorities, entrusted by the Government.

10. Supervision of issuing Minority Community Certificate. If any case of difficulty in the matter of issuing of Minority C ommunity Certificate, in the manner and form specified by the Government, to persons belonging to Minority Communities residing in the State, comes to the notice of the Commission, the Commission may report the same to the Government and suggest remedial measures.

11. Laying of Report.—The State Government shall cause the reports referred to in clause (c) of section 9, to be laid before the Legislative Assembly explaining the action taken or proposed to be taken thereon and also the reasons, if any, for non-acceptance of the recommendations.

12. Powers of the Commission—(1) The Commission, while performing its functions under section 9, shall have all the powers of a civil court trying a suit and in particular, in respect of the following matters, namely:

(a) summoning and enforcing 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;

(d) demanding any public record or copy there of from any court, office or other institutions;

(e) the examination of witnesses and inspection of records; and

(f) any other matter as may be prescribed.

(2) Subject to the claim that may be raised by any person that he has special powers under any existing law, the Commission shall have the power to require any person to furnish information relating to any matter or subject which in the opinion of the Commission are the basis of, or relevant to, the subject of inquiry and the person so required shall be included within the meaning of sections 176 and 177 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and be deemed to be liable as per law to furnish such information.

(3) If the Commission or any officer not below the rank of Gazetted Officer, who is specially authorised by the Commission in this behalf, ,has sufficient reason to believe that records connected with the subject under enquiry are likely to be traced, may enter into any building or place at the time as may be prescribed and subject to the provisions of section 100 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), to the extent they are applicable, seize any such record or take its extracts or copies.

(4) The Commission shall be deemed to be a civil court and where an offence as defined in sections 175,.178, 180 and 228 of the Indian Penal Code, 1860 (Central Act 45 of 1860) is committed in the presence of the Commission, the Commission shall, after recording the statement of the accused and the facts pertaining to the offence as provided in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), the same shall be transferred to the Magistrate having jurisdiction to try it and the Magistrate shall proceed to hear the complaint against the accused as if it has been transferred to him under section 346 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).

(5) All the proceedings before the Commission under section 9 shall, for the purposes of section 196 of the Indian Penal Code, 1860 (Central Act 45 of 1860), be deemed to be the judicial proceedings within the meaning of sections 193 and 228 and for all the purposes of Chapter XXVI and section 195 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), the Commission shall be deemed to be a civil court.

(6) The Commission may, for the purpose of taking evidence in connection with enquiries, utilise the services of any officer of the State Government or investigation agency.

33/788/2014/DTP.

(7) The officer or investigation agency whose services have been utilised under sub-section (6), shall take evidence after making enquiry relating to it and the report thereon shall be submitted to the Commission within the period fixed by the Commission in this behalf.

(8) The Commission shall satisfy itself regarding the correctness of any inferences arrived at in the report or facts in the report submitted under sub- section (7) and for this purpose it may conduct enquiry as it deems fit, including the examination of the person who had taken the evidence or assisted for the same,

13. Statements given by individuals to the Commission.—The statement given by an individual about himself at the time of giving evidence before the Commission, shall not be used against the said individual in the proceedings before any civil court or criminal court, except in prosecution proceedings for giving false evidence by such statement:

Provided that such statement shall be,—

(a) given as a reply to a question which is required by the Commission to be answered by that person; or

(b) relevant to the subject matter in which the evidence is taken.

14. Individuals likely to be affected prejudicially to be heard —At any stage of taking evidence, if the Commission,—

(a) is of the opinion that it is necessary to enquire into the conduct of any individual; or

(b) is of the opinion that taking of evidence will prejudicially affect the reputation of any individual:

such person shall be given a reasonable opportunity of being heard, to produce evidence to defend and to conduct in camera proceedings if he so requests by an application, in the enquiry, Cuapter IV

FINANCE, ACCOUNTS AND AUDIT

15. Grants by the Governmenit.—(1) The Government shall, after due appropriation made by the State Legislature by law in this behalf, pay to the Commission, by way of grants, such sums of money, which is considered to be necessary for being utilised for the purposes of this Act.

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

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

(2) The accounts of the Commission shall be audited annually by the auditor entrusted by the Comptoller and Auditor Gencral in this behalf.

(3) All the accounts and other records of the Commission shall be made available to the auditor for the purpose of the audit.

17. Audit report to be laid before the Legislature. —The Government shall cause the audit reports to be laid, as soon as may be after they are sane, before the Legislative Assembly.

18. Annual Report—The Commission shall, for cach financial year, prepare annual report giving complete information of its activities in the previous financial year in the prescribed form and time and shall also forward a copy of it to the Government directly.

CHAPTER V

MISCELLANEOUS

19. Chairperson, Members and employees of the Commission to be public servanis.--The Chairperson, Members and employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).

20. Power to make rules.—(1) The Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act, either prospectively or retrospectively.

(2) In particular, 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'and Members under sub-section (5) of section 4 and of officers and other employees under sub-section (2) of section 5;

(b) the manner and form of issuing Minority Community Certificate by the State Government under section 10;

(d) the form of annual statement of accounts to be prepared under sub-section (1) of section 16;

(f) any other matter which is to be, or may be, prescribed.

(3) Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or decides that the rule should not be made, the rule 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 under that rule.

21. Power to remove difficulties. (1) If any difficulty arises in giving effect io the provisions of this Act, the Government may, by order published in the Gazette, make provisions not inconsistent with the provisions of this Act which appear 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 made under this section shall, as soon as 'may be after it is made, be laid before the Legislative Assembly.

22. Repeal and saving.—(1) 'The Kerala State Commission for Minoritics Ordinance, 2013 (44 of 2013) is hereby repealed.

' (2) Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the said _ Ordinance shall be deemed to have been done or taken under this Act.