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AERT, SYATT, 31 AAT, 19
94
ATETZ 9,, 1916 WS AE FAL TEM ACHAT
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31 QTE, 1094 — °
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|
No. 1328 (2Y/XYU-V-TI (KA
) 29/19°4 |! }
st ai, 1994
Dated; Lucknow, A
ugu |
nstitution of India,
visions of clause (3) of
Article 348 of the Co ation rpda
f the pro
h t aps' o f the fo lewirg Englis
\ i In pursuance publication o
yam
. Governor is pleased
"to order the Adhiniyam, 1994 (Utt ar Pradesh Adhini
| the
Ayos . islatu:e and assentcs to by the aly
Sankhyak
Te the' Uttar h Al pa Utttar Pradesh '| j | S of a nkhya 22 of P r a 1 d 9 e 9 s 4) as passed by the | b ; or on August 27,
1994.
Gavern
COMMISSION FOR MINORIT
IES by H R PRADESH . ' ivf DHE UTTA ACT, 19 iv i ? 7% c| B ' Aw 7 ey a 714
q Wf
[U.P. AcT No. 22 OF 19
94]
: Aa ' A i Uttar Pradesh Legislatur e). re]rLevy (As passed by 1 h e
i r i 1 (| 4
AN ACT i aya \
Pradesh and to pr p o r ovide IK ; | ritics | $ t om, . | 'c
e; titute q Commission for ©
Min a o fi r no itics in Uttar
I thereto
conected theremit
h or incidental ist i
Fr matters |) ° yfifth year of the Repub lic of Inia as ub hp TS 1s HERBY ena in the Fort
Ir i ae ae ae * cted ' oe
follows :- CHAPTER—] f i oe Sis Preliminary
mo. US! Pradesh Commission for ie and tome AN leh DI iay : 1 yethis Actmay be called the T
ent ; / mencem
Mtl iti Minorities Act, 1994. of (2) It shall extend to the whol of Uttar Pradesh
uch Gate as the Governmen
t may, by
rce on s | ti
G3) It ghall come into
fo
i notification, appoint in this behal f. {, | i
nt
1
~ Nfl IT
5
net = que, 10904 5 Sat THe WAVTH TAZ,
31
sion er e finitions r
his Act,-- Pradesh Com m's
De ~€ n t
means the Uttar
pradesh "Commissio n"
(a)
d under section
35
onstitute Uttar = ;
Minorities c nment of ment"? mea
ns Gover
sions .
d) "Govern(
& Member of the Commis means (c) "Member' '
ses of this A
ch means 4
for the pur
po
"minority"
vernment. notitied as such by the Go
Cuarrer- tl
The Commiss
ion
wn as the
Uttar
dy to be k
no
28
of x constitute a boed y ptoOw 9° ers Me nfte a
rred oa,
Constitution th embe
rs Pea: 3. (1) The
Government sballies to exerciseM ission for Min orit
under ¢ is Act. a
tsle the Uttar Pradesh Comm to, it
embe r
oat f Commi. form the functi i o ns assigned
rman aoc, {ino o per
sion sball consi st of @ Chai of fominenc e,
rities. or The Commis t pe rsons | _ (2) Government fro m an nongs
to be nominated
by the
integrity includin
g a woman : fromjamongst I ability and o¢ the Chairma o shal l
i rovided that five M
embers including
P
. the minority com munities for a term ofe | and every Member s hall bold offic The Chairman = eaten
4. (1)
years from the date he assumes office. by writing under his hand
of savice of t hree
2 Member may, e Chairman or, as = (2) T he Chairman or e of th overnment, re sign from the offic fe addressed to the G ime. case may be, of th
e Member at any t
the
ersod from the of fice of the
e @ p
e Government shal l remov
2) if that person— — @) Th sub-section ( hairman or a Memb
er referred to in
_ C
,
(a) becomes an undis charged insolveat ce ced tO imprisonme nt for an offen
(b) is convicted _an d senten e,
Goverantent, involve s moral turpitud which, in the opimio n of the by a compe- mes of unsound mind an d stands so declared
(c) beco .
tent court ; F becomes incapable of ac ting;
(d) refuses to act o the Commission, is, without obtaining le
ave of absence from
(e) gs of the Commission; o r
ive meetin
absents from three conse cut
abused the position ) has, in the opinion of t he Government, so
that person's con
tinuance io
Member as to ren
der
of the Chairman
or
or the public interes t
interests of minorit ies until
office detrimental to the s clause
no person shall be removed under thi that e opportunity of bein g heard ia
Provided ven a reasonabl that person has been gi
i | . the matter. , ' cancy caused under s ub-section (2) or shall be}filled [ A va ( otherwise (4)
' by fresh nomination.
to, and th e and | The salaries and allo wances payable bers Mert te a ck a
(5)
vice of, the Chai rman and Mem as may be conditions of ser prescribed. w
ith
l l p provide the C Smmixteix'o n . vernment shan
lal ep
The Go may be necess ary for ee
ient aod 5.
(1) s as ct effic Officers cb other officer s and employee
under this A ployees and s u
the functions of the Commission other cin e Commi- perf ormance of
th ; ces payab
le to, aad terms and of
2) The salaries
and allowan
ssioo cers and other e mployees ancl pur- offi ribed. or the conditions servi
ce of, the be presc
sion shall be
such as may
pose of the Co
mmis
d ajlowances payable to th
i salario es, the alClh ai; owarnmcaesn ~ Members
:
alaries 20 Expenses, including tion 5 peasions wejo es ces a adto and th_ e
Tahdem insistrative
her employces r
eferred to in sec
d ot tion 10. shall
be
rs an of sec
d ovt of payab
le to the office in sub-section (1)
be pai
to
t of the grants r
eferred ti / paid oa ission shall be qu
es ioned of shall ants e Comm No act or proceedin g of th : y or defect ia . * i existence of any vacanc
c etc.
erely t the FO Co Om m m . vaca vali
be invalid the constitation of the
date proecodings
§
of tbe comm
! =
) ee — <9 fa 7
as
M 7 TAT ATT NATIT WHZ, al TEA, 1004 _ procedure 0 BD"
x. (1) The Commic ssion ss hall mi eet ai s and when $6 : reguiated by (n" Chairman may think fit. a mnocegeaty at suchiSinn® Comm gi9a qnd place as the
(2) The{Commission shall regulate its own procedure. the Commission s enticated (3) All orders and decisions of sion shall be auth
ha cs , . ficer of the Commission duly autho
rised by the
py the Secretary or any other of
Secretary in this beha
lf.
QGuarrer—ll
Functions of the Commission of or any of the following functions. F
unctions ission shall perform all the Commissi
oo 9, (1) The Com
namely i—
luate the progress of the development of
minorities in Uttar (a) eva
Pradesh;
spect of minor cs
(b) monitor the working of the safegua
rds in reed by the Sute provided in the Constitution and in laws enact
Legislature; safe-
ake recommendations for the effec
t! ve implementation of
(c) m
protection of the interesis 0 f minoritie s by tbe Govern: guards for the ment; privation of rights aod
(d) look into specific compla ints regarding de appro- of the minorities and take up such matters with tbe safe guards
priate authorities; prob! ens arising out of any (e) cause studies t o be undertak en into
for their s and recommen a measu res discrimination agains Lt minoriti e
removal; lysis on the issues relating to
ana
Yy) conduct studics, rese arch
and
ities;
io-economic and educationa
1 development of minor
soc
y to be suggest appropriate measures in resp ect of any minorit {g}
undertaken by the Goverumen t; ical or special reports tot he Goveroment om aay (fh) make period c difficulties confronted matter prrtaiaing (Oo miaoriti
gs and in particala
by them; aad,
ich may be: referre d to it by]ta
e}Goverument.
(i) any othe mattsr wh
s2 th? rseymmindations r eferred to in clause
2) The Goverament shall ca u
tate Legislature along-
(c) of sub-section (1) to b> l aid before cact house of S en or propas:d to be take a oa
exp.) ning th action takwith a memorandum of A-aczzp.aAce, ifany, of a ny
the recommendatioas and
th> reasoars for tht np
su ch recommendstions. porforming any of the functions meutiond
G3) The Commission shall, wh
ile in clauses (a), (b) and (4) of sub-section ac(t1 ),o f hatvhee all the pgo wers ofa Civil Court :
l and in particular, im resp
> followin matters, namely
trving @ sui on and
mmoning aod enforcing th
e attzodance of any pers
(a) su examining him on oath,
iriug the discovery Yaad produc tion of any document;
(b) requ
davits j
(c) receiving evidence o n affi
os copy thereof from any Court
(d) requisitioning any public r ecord
or office;
sions or the examination of witnesses and doou (e) issuing commis ments; and, ny other matter which m2
) be prescribed, (f) a
Cuarrer—l¥
dit
Finance, Accounts and Au
riation Grant b 40. (1) The Government s
hall, after due approp maide by th: State ye th: Commissioa by wa y of suc Goveromeat he
Lpislature by law ia this bzhalf
, pay to L )
think fit for being utilized for the pur sums of money as th: Government may v pur poses of this Act. d such sums as it thinks fit
. (2) The Commission ma y spen
f or e sums shall be treated as ete
the functions uader this Act, and such aitu rred to in sub-section (1 ). re payable oat of the grants rofe e
ee ———
7
\ TAR MTG AMALTHe , 31 AEA, 1094 } — - 11. (1) The c C
c o
o m
u m
n i
t s
s s
i
a o
n n
d s
ha
o l
t l h m
er relevent recor ad is n a tS a iB nL p roc pau es re to a ccb oue n ts pr f
ep 4 orm a a
r s e ma
d y
a n b
e ann 'i
u specified
a l by s t
t he a G
t ov
e er
m n
e me
n nt
t of b
y a g
c en
c era
o l u o
nt behalf, r s
s pec
i i
n a
l - s u ord
c er
h in 'this
(2) A copy of the annual statement of accoun ts and eateh e, balanceshall be submitt w -asrhee ed to the e G overnnent which shall cause the saine to be audited. Annual Report 12. Th Co
aa e mmission shall prepare, in such form and d a a t t such t M im e e s , for each financial year, as may be prescribed, its annual its activities du rrin eg pthe opr revio tus ,fi nancial year g a ind vfor iwar nd ga ca opfyul l sthcecroeuonft otof the Government,
Anoval Report
" 13. The Goveand romeaudit nt shareport ll cause the annual report together with a temo.
' to be jaid Ta
before ndum of action taken on the recommendations contained therein, and the Stete Legisisiure Teason for the non-acceptance, if any, of any of such recommendatio a
n ud
s a i
n t
d r
t e
h p
e o
rt to be laid as soon as possible after the reports are received, before cach House of the State Legislature.
CHAPTER—V
Miscellaneous
Chairman, mem- 14. The Chairman, Members and employees and staff of of the Commission sball deemed be to be public the Commission servants within the meaning of section 21 of the Indiag i to be pudlic Penal Code.
' Servants
Penalty 15. Whoever, being legally bound to obey any ord C eo rm mi os rs i do in r ecun td ie or n su ob f- sect ti ho en - (3) of section 9, disobeys sh sa ul cl h, ob re d erp unishable Or direction under sections 174, 175, 176, In 1d 7i 8 » an 179 Pena or l 180 Code, of 1860 the (Act XLV of 1860) as the ca se may be. Cognizence of 16. (1) No Court shall take co gnizance of
Offeace tion the 15 oe fx fc eep nt c es on s pecth ie fiec do m plai in nt si en c . writing of the Ch {fi an off a
ic ier r maof n the o r C ao mm Mis
1on es m a bu eth ro ri os re d o f in this behalf by the Commission. nig, Power tO make 17. (1) The Governm
aPy e: rules
ent may, by notifi
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p loyees under sub-section (2) of (b) any other matter tl under clause 7 (c) (ft )h e of fo rm s ub-sin e ctiw oh ni ch t (3h )e a on f nua sl e ctiost 9n a ; m t
a ei mn et na ti ned of und ae cr c ouns tu sb -section s hall (1) beof
(d s) e ctit oh ne fo 1r ];m in, and the time sat O pr
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(e) any otber matter which 7js required to be, or may be, pre Power (a remove 18. (1) scI ribed. 4 ecficulties fany difficulty arises in giving Ac et f, f ect th te o G to he ( v er pn rm oe vn it s ion ) m sa y, of Jf by thi aA a s_ notified i not o
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nsis mt ae kn et sw uch provisions, necess ;
ith the provisions of
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Lf; expedient t as appear for to it tr o em beo ving the difficulty. - i (2) No order under sub-section (1 t
) h
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ce ( m3) e nE tv er ofy to br isd er A ctm .a de under sub-section (1) b e, s hb ale lf or bee bo lt ah i dH , ou ass soon as may Um) es of the State Legislature and ts he e ct pi ro on v i( sJ) i oo nf s ofs se uc bt -i on 23-A of ! the Uttar Prades sh
h al
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, f ru 1904 , les made by the Govern any Ut P
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nt under
i Repez! and 19. (1) The Utter Pradesh Co | m Mission for Minori savines ties Ordizance. 1994 is hereby repealed.
(2) Notwithstanding such je peal, anything Core or any acticn aes by the Ordinance referred to ip cut "eecticn (1) shall te decmed to have co a n i l or taken under this Act as if tbe provisions ¢f this Act were im force at
niatcrial times By order, N. K. NARANG,
Sachiv. . . fons fa fri6 Ri \wn he q1etH#0TOT 0 -GoTto 147 Ry ary 6 -
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8
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No, 1343 QY/XVUL-V-1—2 (KA): 1-200] Dated Luck
. now, \ June 8, 2001: /— oo IN pursuanc v
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'(Sansh
~ odA hd ah ny )a de As dh h yS aa dn ek sh hy ,a 13 2 0o 0f | 200 (1 U) tt ap rr omu Pl rg ada et se hd by the Governor:
TUE UTTAR Pit ADESUC OMMISSION FOR MINORITIES
(AMIE NDME NT) ORDIN B
A e
N g
C E, 2001 ce 1 h- ' (UD ORDINANCE N1 O. | 13 oF 2001), (Promulgated by the Governor inthe Fi fy: ~See ond Year of the Repubitic ¢ ' f India) AN " ORDINANCE!
fur ther to amend the tar Pradesh C onmuission f
( o) r O° MiW nE orR iE tiA eS s, ft eh re , : fSt ua ot ye | mee f
t a
e c
la t
t in is Nofs t
in s
session and t : he c
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vernor aa i' aa mstances i e
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it nevessary | for h him to N to aw k, e }I mmedT iH aE tris, e
fa brl a
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R, o 'n i ne xerelse , 'of oft he thC eo 'n st pit ou wt ei ro sn , the c onG fa ev rc rm eo d r 'is p bl ye ased c lat uo sp e romul (g 1)a te of Arte Sle 213 vi : thePot following Ordinti a nce ' . This Ordinance may b .
e called th Sh
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P » radesh © OMMission fo; Minorities ye iy N' y ( Al mpd Ordinane c, 200 Me :
Ny rf : i orsvieeentdlmoienn t (ren 2. In section 34 |
of the Uae Pradesh Commission for Minorities Act, 1994, in sul. mc) for clause (a) the following c
v li - atise shall be utiri la en ya" ie a e d( ,a ) | S shh ie a: i 'Ch na eli yr o man r: ' :e very other Member shall hold o Vv f lice ' 4 Jaron term 3 po one year from the date he assumes office £2! ' : bs iy J Provided, that no Chairman, Or. {qther. Membe r, ea
' v lafler 'he has alta hlue o J t lh d office as a
s s ape of siabéttve Year uch m "pr
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v
; ided . f{u ther that the ¢ nina shalt ial be Higibte
. as Member! fo: r i Fe e anpae o tat te m iens teh Mo, ate
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UTTAR PRADESH SARKAR
VIDIAYEANUBIAG. | errae nee No, 803/79-V-] -A(Ka) | 1-200 D
7 a
ved Lucknayy, Ane 15, 2007
NOTIFICATION
MIScrI LANLOUS In D
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No. 1327 Q2VLXXTX-V-1 V9 1 (iG) 29-2013 | Dated Lucknow, December 20, 2013 Stites IN punsuates of the provisions of claust (3) of Article 348 of the Constitution, the Governor Is meas 's 0 we the publication of the following Fnglish translation of the Uttar Pradesh Ajpsankhyak oY i ans rodhan) Adhiniyam, 2013 (Uttar Pradesh 'Adhigiyam Sapkhya 25 of 2013) as passed by me ar Pradesh Legislature and assented to by the Governor on December 19, 2013. THE UTTAR PRADESH COMMISSION FOR MINORITIES (AMENDMENT) |ACT, 2015
(U.P. ACT NO. 25 OF 2913)
[As passed by the Uttar Pradesh Legislature] AN
ACT
further to amend the Utiar Pradesh Comnission for Minorities Act, W994. , I 1S HEREBY enacted in the Sixty-fourth Year of the Republic of Indta,as follows:— Act may be called the Ultat Pradesh Commission for Mivor ities Shor title and
1. (1) This
a commencement (Amendment) Act, 2013.
(2) It shall be deemed to have come into force on Nove mber 20, 2013.
Amendinent of
2. In section 3 of the Uttar Pradesh Commission for Minorities Act, 1994 ferred to as the pri neipal Act, for sub-section) (
2) the following sub-section} ofUP hereinafter re Act no, 22 of 1994 section shall be substituted, namely :—
"(2) The Commission shall consist of a Cha
irman, six male members and
two female Members from amongs t minoritty." principal Act,- Amendment ot 3. In section 4 of the section + ) for sub-section (1) the following sub-section shall be sehstitued,
(a) J namely :~ : "(1) The Chairman and every Member shall
bald office tor a term of
e:
three years from the date he
/she assumes offic
ed that the Chairman and every
Member shall hold office
Provid uring the pleasure of the State
Government."
d
sub-section (2) for the words "the Chairman, a Vice-Chairman" (b) in erever occurring the
words "(he Chairman" shall be substituied
wh
(c) in sub-section (5)ff c o r the words "the Chairman , a/ Vice-Chairman or aa
rman and Members" shall be su
bstitied
member" the words "theC hai
View Arond
4. In section 6 of the principal Act for the words
"the Chairman, a - endment of ' ~ 1" the words "jhe Chairman and Members" shall be sub ytinnited SCHON 6
chairman, a Memb
e 13457 RPL Data 2Vvid
21