Uttar Pradesh act 41328E7 of 1.99 : The U.P Commission For Minorities Act-1994 with other amendments

3

(a) feat arated: mYage WIE 61 ame

(1) a4 gal at eT TAM we o com afae (a) feet raratera a gidisa a OF

wifere w TAT; . ord . Sate ; S fad MAMA TTT BUT; ae (e:) enferat ste weartall #1 CAT F i at

(a) arf gen faa at farrgn fer win | Bi are aT ee

. a ; "ayy

fad daar WT STITT TM . AIT TT to--(1) weary, weg Pema Rea aT Fe fafre na ee Teigy wR wag fafealt @ ova ea afafeug mtoat S fed seat = amt Fem Aas STA aac Ya whe, dar aeate sfas AAA, grata FT aTATA wR Q (2) manga ofation & quits geal gr aa wea ow fee Cat Ti, aa

ag ofa waW, cag we Raat eg ate Cai cfs wT TIaTTT (1) F Paface qzea Ase

TT eagH STF ART HITT| ES

"a Fi eT NT Fer- 1i--(1) gam sfaa ae alt qa qane sfaaa want alt aat Bios! axtar ge attam fare Cd gga F darcasenr sa acmeit aniga fring ph ARTA ar fate ates gre fafafacz fear aia 1 _ % it (2) Fale arias feawn oie deen tis ot oe wha weRIsy wT! St a M I wiant a Saat Far-qdar want | . ~ "ow _ atfee fake 12-—-elah sate fadte ad Gf fad da wee A, aie Ca oye ay, Sar fafgaes ble {eat facta ae og ghee aoe Peale aIGi oI gui feenm da ga gaat aaw featé att met we ceet um we AUmIe RY gE ee Cem e 4 wise faata 13-—-aTpI ; XS oo gees poe = eae

Rea = aA AWHEt AT

= ae anit_ a ane a Sy fe SU fore MRa eoeM ieica cfed nsitee f "gn eeshi am: wet at aet Beet, S was : wa aries eis giz pl aa aey yet (SIRT, uf

afee feats oo wen Gana wardnt; ——

} ate aerate

frat Qeuig cig

P

:{ sayo T aay & gem, 14--alat & gsaa, - é . a aeer comity t'a ka «& GP ang & : Raea att ea aM 21a gebata we gan mame B) wae ate BRET al ara ate ; eS cae ett . aé anfer 15--SY

s RE ar" e9 at geg > anand fet da VG (3) © omtn qian x fh. s

;

ere gag dines SEA OUTS fae wider ar fade

warfeafa, areata zee afgar, 1 Behe EE Rema gesy ge:

175,, 1767 ,1' 787, ' 1 7OUT1RLa8l,O OFSR W6 0og ma(enarl utaifntne f Rf. ee natr owst anarm om 1| 96 Oo} ) o S t t ag TR a12 4i . aque er 16-- WIE AIHA AIT SB fatter ae ena weed aT wrata Bier Ga fafeer mifagt: fig at fefamiet Sree vere ay fat \ . .

ern, aera wett OO Ree efizie ge Bt

Frag aara 5} 17--(1) weet efaqear OU geek ; afer fag fara aat amet 8 Shes G nates @ giaheane

(2) fariar: Ole qdarat nfaeay g ex Ge fret # farnfafes, wrEA UT fesRt fanny ween Pree SHG 18

(% ) AIT 4B Feary (5) @ uth gs grad (2) © eta efagifray wr ame een eee aly are:

atx are wa fray we ae; 'al el eq eeR wr

c

e ee

4

31 QTE, 1094 — °

(3) eu wy > (@ - : (a) ar

e esr aqme sa faad arg it et san v"

@ ata SHE gra mye)

"4 nes {n) MT (1) 8 gata aat ar afew a TAY AAT; - (a) &9 fart site aag re fat TX UT 12k geile arfam fe dte Aa

oa ; zi) are ara f |

Bre ara reat faa fafga fanart ate

r matin gy at fcr ara

-((1z)) fa- afa gagfaman Ss sage) wy m4 sss a fsataat oy age a ta at

£ afi aa *)

faafan atta ere, Ca stare aA

Le aan aaa qz

grat ay acatva

Ae

Mere gs fag ae VER MIAwe T

TAI AA afaa sya gana 7g Weald Zt S fay sa grate sere age BY ! at wafa a aaifca & TIANA |

2) &8 gfafian & YIReA & feat

s @ at ag a ara | {qh gaarat (1) 8 mete 8S wre gt fe so . 4 I ae TaITaT Ve, TIA fara if;

3) samc (1) & quta faut

nar sete glide,

c gaxaam sare aoe afaf aam,

at

"el gant gyal aeal F AAA Tat

ATT

gat ate wfafaan

(SQARV ATT 2S SUIT (1)

@ 39mg,8 3 feat "fi i a ain ate @, ary aT! ^ett g gata aTHTE BIT TATE Fran @ dau

« faa HK il! {4 . . jga- (1) : SHE Ha 5 e aeaae zs rs TIAN HEMET, 1994 qaqere fara arate val RATE | | i | _ nT ga faut & gla Ex AY SINT (1) F fafsce RETEST a ydia Fa 30, (2) OPE gat afafraa 3 aniqma ar d ar rag awe) area aval Fa Coit be D4. greg ar wtagtet | tH Dsl gfaf&r agesar SAT ATTA

AAT qx HqaT Tt eat

&, oo nl

ate FT ATS,

|

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

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 exercise^M 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

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

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

t ch ae t' i p ou nr ,p os me as k o ef th ri us leA sc t. for carrying out _ (2) In particular, and w ithout pr f

e o

j r

u e

d g

i o

c i

e ng

pow

t e

o r

s,

t s

h u

e c

h rul

g es

e n m

e a

r y alp ir to yv id oe f -tf h m

o e a

r t

ter

a s

l ,

l o p

r amel

a y

n —

y _

of the following (a) Sal . aries and allowances p c ao yn ad bi lt ei ons to of a nds ervic te h e of, o theth re C th era mi sr man and of s ae nc dt ion Memb4 era sn d of u ndeof rf icers s ub-sa en cd t iono (5) se

t c

h t

e i

r o

n em 5;

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

,

epa

w r

h e

i d

c h und

t e

h r

e a s

n e

n c

u t

a i

l o

n 1

r 2;

e port shall be

(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

rd i

e n

r c

, o

nsis mt ae kn et sw uch provisions, necess ;

ith the provisions of

ary or ;

this Ac

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

e sh p

a e

l r

l io

b d

e o

m f

a d t

e w

o a y

f e

te a

r r

s the e fi from x p t

i h

r e at c

i o

on m

m

o e

f n

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

l G a

e pp

n ly

e r as a t

l hey

C ap

l pl

a y u i

s n e re

s sp

e

A ct

c t o

, f ru 1904 , les made by the Govern any Ut P

m

t ra Act e' ar desh .

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 ^-

—- ee

8

qaraa ast Greater a ahsiern TOT, naa Bs se iy - eh is ytd

'

oscars i,

an, 190.9) effin I Ge sg 1-—Ue safer tr. wee scar, aera we be ee (asus sit

alq

A . : i ates Bae el MATS <: / - oo eng ' eee hET ELSe g REREADct r. REaS beDElC: Py "3 ¥ 4 evs!i f x bee sig gte : ES | s yh ML SAH f gi ' . :; et 't eh tee gy 4 be sep real ' i } 4 wy 4 nf ES ! ( , a yes oo ' *

9

: aan war rel WY opatfer fy faq rca Tee wear Yi (#) mug (ar) i uray AR | atoatan sae wae wae Te Para

TUE MIA aeracysrq selene! (aiRivert) aia 1900 % stern * yet aaaT

WE NTT FUT BY, wT ht Pacns i! f (3) U8 arerar "ik weet ere aay fare att qe ltr et i

Garvin & eae ae a) arerfen Na (a) Farfigne! afghan A ytzen Te ul ath at Tet aeF a Bi, aerateYa e ATE 7 CT iY caret | a f Wy 4

e !1

t a

\ '

1 t ie

\ wy be . . é ' !

4s vad me qld wih tive ya ee ' ' Bd ' ' re od : | Lee ° Mth {3 me t i : i y 7 . eats \ Hi ae | tat ein A D rt

10

rh AN A «\ ve 4 aaa an'y ee qe mailer | sean ae, rit) a q w Me AT l

Fo SME ae ana: HHixamncanmunaen : RES sone SCH DF GUMS A SL TO RE, | Re sai faa ara iit | BA. CRWSoa ie) Ps ait yea ETS ALIS RUN AEE Oa ABA LEAT ARAVAba ae SS Stee ee ST Sm. os feerrdt ep Farr 'i

. HL 2, we (®) wage (WUE WAT sea)

CTE, VDI, 8 SET, 2001 ee - : wns 18, 1923 LH WKY . ar Te

FRAT ISAIAH LA ~1--2 (i813 72001 \ APT, 2001» :

"afer

yee wb SPER S 2139 Fwy (1) ARE Wet wre wl wi wD, URUUSl Wea 3 Pralakia ore weer SON REALT aT Rignea) seems, 0041" (GU Nat aKaydyy shea 13. YF 2001) sReaida Rear 8 aly get SHORT FFU RUT | OY Aer aA La ona a ; BER WAY sre anny @iery) seMeet, 2001 (aa FRR, FANT WEA 13 Wap 2001) fe wali es ssa WRTOY BH -aertel wi 4 WRITE. FI rn)

ef : tei eet vatbraaitiagy SA Gi uate! test ae (aiff, vio4 ua airy s i gn ay x fay' " 7 eM ' ra fos he et cm "steerer rach wy eDaa Fe ode a ie afar WR 'Ratt oye way ad! @ ale AIT PP UE WMI uraya g tev 4a e a ARon , aah gee feernrt g 1 (Sra wre uO YU cor PR MAU gY

My eh ^owt apa es h ^ana ^y e a H et ae 2" egret,

ata, "ater % gyWR 213 Bw an, woul Ky ver 312A T! sa ARN WE (1) EARSE UHSeT aaaldye r: "ura nrtee t iy Shine weer! ike "Mb "aii (ear "oot Bt tee oth gts iy SRATT ote me & WRgy hy a s a ass t ' cs rete sidat 'ae ASHE. BHA st RI 1994, wy unt ay HERI (y a

\ ain B§ R ' my a i), ws, fa) 88 EUR, : t R . cae Pr: ever, a

tal thi,e G0). anzet Ul sedi RU UEP aIgatt

waUe aFeure )

aTUR, a wePei l URI WI4 90e4 ef e - ae at

. yy Ok We al a sil eB fo ue RUE ae tr ai e ii Ges Ire

11

ity ws ewes yy ^re oe A u m ys ude Sts EMEL iaree, 'UE, 200e 1\ r

,

Near a ws

"

\ a Meo NOU erga , any aN REI

m e why wi ithMe er 4 al a omryy § ned n he e A ah " W W a e c r e e o E o L at

o\ t Witty! p6h4 ony ess h WY Ue ue a Pe l es ste iy igen ae wry . qarl or a f f a i e ye r 2 as fe p m r) o y nt y : au o

g A

(4) equ (1) wea in "Pate \ waa, ae ' PAY \ weil, cio : ORE R e tis \ (i)R Y SUR sy Se A

u NS R

C e

R d

N e

o

u

i) nlin 8

. 0

S (oH) AD Stee

,

(iver) sie PWM, 20

2901 TNS

, we ! Ava wenn n

0

4 W

5 yy a Wo isu iw ee da ay r aa be ela

' ' MN y iet! n

- t eree uR iu eT aNa va ar y, py i bY a

(8) Vonage ay SRE ' TURD ey 07) a) Fate ereanre e

ta l

r e S

B e

rey ; poe vy e yl Gs veh TA

'y) a R

SM a

y

Su rety a" CW UY ree: r ue gay A ges es ope saws arn .

PER f doem pI ro et re wa4 ' My ie rot t, ~ 0 , ' « ' .

;

' ' . fi MRA: ,

' ⁷ eG way We Ue ey . ° os PI

aT ay " : | amy we Pay), SRT Hea

No, 1343 QY/XVUL-V-1—2 (KA): 1-200] Dated Luck

. now, \ June 8, 2001: /— oo IN pursuanc v

e e

of e

th s

e previsions of "t

c h

l e

a us G

é o

ve

( r

3) n

or

o f i

a s tt p

ic l

l e

e a

sed

3 48 to o , \c o

f r

de

t r

h e th

© e

O p

n u

s b

t l

i i

t c

w a

l t

i i

o o

n n

, o t fh e theU tt far o lloP wr ia nd ge sh E neA lil sp hs an tran slatio no

. kyak"Ayop

t

'(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

ir

G c

o u

vernor aa i' aa mstances i e

:

xtst sti a

sh e

ip "d erty ten

t d

h e

a t r

it nevessary | for h him to N to aw k, e }I mmedT iH aE tris, e

fa brl a

a

l c

iva

et FO

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

e o

r

U t

t t t

a it

r le

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

s o

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

"S '3 :

'

\

13

BAT HRV ower «Weer ooreriwras otra ofa, 1904 at ant 4 A, afaray Wear sa (1): 4—

22 WA 184 By

arr 4 wT Utes (am) wes (a) Yo weg yas ae ey vere oe weg eer ah wed PRA wey; (a) woes (a) FY wer afe star ue meer srereieeren arin (xia) ofOFras, 20017 BH WT We wre fe ofa wee Hea

aeTeTG sary. (eT) sfAPraH, 2004"? we Fy oT |

(1) wes (S) Pere fear ore |

AAPA SAR Wee Hears aint (eters) eee, 2004 yRrerfter far oT e |

- Weal (KAA c F t AR), _

15

0) (208 (a) a er We PrRiRer wos we ear ore, arerfet— "(@). seat aT yaks om wary sen ue de wero Rae @ ww at OF Sra DS AY yx eroT EST WY SIT UT aT WaRT 65 at a ong ure ae aS Gee FA STA Qe ay ae aa

* WT FE ok Ae one, Heer d wa A gahtghee S Red ant ae eT" (3) Bes (n) veer Prwanee are FR eh, see. (8) Gere wer orererer amar (eon) ARAM Boot BR aemeieh WS (%) Suara, A oteaer ste mete eer oe A ary BAY ot war aA

(S) Sr oeae ar ora wavy, fort ws (a)

SX ¥ AaT eSe e a 65 a a B Ion Ry oer ay ahh ah, BY meer OY ge WO A Ue Uy ae |

ifte-go Ma 107 to faeio~2-8-2004~(7 17)-2004~1,099 Le

1

nie (rrEy STR) | Jerre nen ere Soe eer 4 n sagta e al a ws a4

16

Te es a et er nee em mene SHATATTOT

Pace URE

An 2, wve (a)

(SUK Hear siezezt)

TE, WHA, 15 VET, 2007

SASS 25, 1929 YH Way BEY HEM UHR ari aura

fear 963 / 79-f4=1—-07—02(a) 11-2007

ARTS 18 OA, 2007

sf TA: 1

fafae afaart argeae aia @ wos (1) aR weet whey wr ey wD seqyra y ae suafaRad ae rer sereiears array (aha) SEMA, 2007 (GMAT aeAUey yieeey 10 wy 2007) weaned fbar ® ai) gu sary AT MARMTARYT a) se red epg, Rear. oye ay , 2007 orpe pee sreeiva aay @iaMer7) srearesr

(ace HAR sreea t WAIT 10 WT 2007)

jared Tyrese gorda suave; GRE ete]

yy grapiears aiialy SHOEI, 1994 WT SIT WieerT aL a Sy)

Gd ya gezy1a vi

Af. waa faupt tyset MA Yael 8 sik wanes wae wreany ey ayya

fa oy alefeerfertti fama @ fed sree se qeea oda ae saa y aye

ayqud ya. aa BD aepasa 215 OWS (1) BRE Wee eld

apy vi}iy

el wean Dea e'

whe L e p Uou j ata C Rrafeikad

sree jae BHAA ST " E ay V Ye AM BE ; AL f aye < S HAT 1 UME) tl ¥ SR Pa N yer , s 2o07 a a e

UL ey Wy "Are 2 ace ¢ Wa 4 gare aula sifaliad, 1994 fo ane) Yet S

AP ML aey vere ya

s Qa yay 2, wl ale ya, cuenr @) & vent re UEHARA GOH wer a) GHA HRE e M n

sent: 22

ap 94 Ww) ee 4 OL Wey

17

E y Ha

o k

n e

d , 18 of tee or een (@) yy ad I rat ayy Pe i a aie 4 J f

AAT + APR , alana H

h por aTM ath

' wy v8 Mou

e at t

aye ow my 4 en A dal e abiterta

Y h

TAY W v aay e any T Ver M ^' ey ar ay) ! ain a, '

why a ^, ur aD

y

e ey qher. f cg mn ah t vaa, SU ve Ayy tMga

Ip il e : yp (

pa Y an qn

ys a

faye a

tp v ha Jequ llo ive

te n

n Wea anes fap W

a

Vo

H ep Meeg

yh e

J

oep ^"4 Mee ^f ed We ell, \ r

4 N erM ae M

ee

e n p e td h y e Way ^{5 e}a ^etfey ^' yon ^y ype

UY

jet OE AT AL, (2 ) Y

Y