Rajasthan act 042 of 1994 : The transplantation of human organs and tissues act, 1994

8 Jul 1994
Department
  • Medical Education Department
Enforcement Date

1995-02-04T00:00:00.000Z

jktLFkku jkt&i= fo"ks'kkad

RAJASTHAN GAZETTE

Extraordinary lkf/kdkj izdkf"kr Published by Authority vkf"ou 3] cq/kokj] "kkds 1935&flrEcj 25] 2013 Asvina 3, Wednesday, Saka 1935-September 25, 2013 Hkkx 4 ¼d½

jktLFkku fo/kku eaMy ds vf/kfu;eA

fof/k ¼fo/kk;h izk:i.k½ foHkkxzzz

¼xzqi&2½zqzqz q

vf/klwpuk

t;iqj] flrEcj 25] 2013qqq

la[;k iaaa - 2 ¼28½ fof/k@2@2013%& jktLFkku jkT; fo/kku&e.My dk fuEukafdr vf/kfu;e ftls jkT;iky egksn;k dh vuqefr fnukad 25 flrEcj] 2013 dks izkIr gqbZ] ,rn~}kjk loZlk/kkj.k dh lwpukFkZ izdkf"kr fd;k tkrk gS%&

jktLFkku ty lalk/ku fofu;ked vf/kfu;e] 2012

¼2013 dk vf/kfu;e la[;kad 38½

[jkT;iky egksn;k dh vuqefr fnukad 25 flrEcj] 2013 dks izkIr gqbZ] jktLFkku jkT; esa ty lalk/kuksa dks fofu;fer djus] ty lalk/kuksa ds mfpr] lkE;kiw.kZ vkSj oguh; izca/k] vkoaVu vkSj mi;ksx dks lqdj cukus vkSj lqfuf"pr djus] ihus ds] d`f'kd] vkS|ksfxd] vkSj vU; iz;kstuksa ds fy, ty ds mi;ksx ds fy, njsa fu;r djus ds fy, jktLFkku ty lalk/ku fofu;ked izkf/kdj.k dh LFkkiuk djus vkSj mlls lalä ;k vkuq'kafxd ekeysa ds fy, mica/k djus ds fy, vf/kfu;eA

Hkkjr x.kjkT; ds frjlBosa o'kZ esa jktLFkku jkT; fo/kku& e.My fuEufyf[kr vf/kfu;e cukrk gS%&

v/;k; 1

izkjafHkd

1- laf{kIr uke] izlkj vkSj izkjaHka z S z aa z S z aa z S z a -&¼1½ bl vf/kfu;e dk uke jktLFkku ty lalk/ku fofu;ked vf/kfu;e] 2012 gSA

1

41(2) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

2

¼2½ bldk izlkj laiw.kZ jktLFkku jkT; esa gSA ¼3½ ;g ,slh rkjh[k ls izo`r gksxk tks jkT; ljdkj jkti= esa vf/klwpuk }kjk fu;r djs] vkSj fHkUu&fHkUu {ks=ksa ds fy, vkSj bl vf/kfu;e dh fHkUu&fHkUu /kkjkvksa ds fy, fHkUu&fHkUu rkjh[ksa fu;r dh tk ldsaxhA

2- ifjHkk'kk,aa aa-& ¼1½ bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks-&

¼d½ ^^dqy cYd ty gdnkjh** ls] cYd ty gdnkfj;ksa ds la;qä izca/k ds iz;kstu ds fy, ty mi;ksäk fudk;ksa ds fdlh lewg ;k laxe dks tkjh dh x;h gdnkfj;ksa dk ;ksx vfHkizsr gS(

¼[k½ ^^vkcaVu** ls okf'kZd ;k ekSleh rkSj ij] ml ekSle ;k o'kZ ds fy, mi&csflu] unh csflu] ifj;kstuk ;k

HkaMkj.k lqfo/kk ds Hkhrj ml dkykof/k ds Hkhrj&Hkhrj ty dh miyC/krk ij( vkSj ty ladV ;k deh ds

nkSjku vkuqikfrd gdnkjh ds fl)kUr ij vk/kkfjr] fdlh gdnkjh ds /kkjd dks miyc/k djk;k tkus okyk] fofgr izkf/kdkjh }kjk ?kksf'kr fdlh gdnkjh dk Hkkx ;k izfr"kr vfHkiszr gS(

¼x½ ^^izkf/kdj.k** ls /kkjk 3 ds v/khu LFkkfir jktLFkku ty lalk/ku fofu;ked izkf/kdj.k vfHkiszr gS(

¼?k½ ^^cksMZ** ls /kkjk 14 ds v/khu xfBr jkT; ty cksMZ vfHkizsr gS(

¼³½ ^^cYd ty gdnkjh** ls mi;ksx ds fdlh fofufnZ'V izoxZ ;k izoxksZa ds fy,] fdlh ifj;kstuk] unh iz.kkyh ;k Hk.Mkj.k lqfo/kk }kjk möwr] vkSj gdnkjh eatwj djus okys vkns"k esa ;Fkk fofufnZ'Vr% micaf/kr dkykof/k ds Hkhrj&Hkhrj ifjns; lrgh ty lalk/kuksa ds fgLls dh vk;ruewyd gdnkjh vfHkiszr gksxh(

2

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(3)

3

¼p½ ^^mi;ksx dk izoxZ** ls fHkUu&fHkUu iz;kstuksa tSlsfd ?kjsyw] d`f'kd] flapkbZ] d`f'k vk/kkfjr m|ksx] vkS|ksfxd ;k okf.kfT;d] i;kZoj.kh; bR;kfn ds fy, ty dk] mi;ksx vfHkizsr gksxk vkSj blesa ,sls vU; iz;kstu lfEefyr gSa] tks fofgr fd;s tk;sa(

¼N½ ^^v/;{k** ls izkf/kdj.k dk v/;{k vfHkizsr gS( ¼t½ ^^ifj'kn~** ls /kkjk 15 ds v/khu xfBr jkT; ty ifj'kn~ vfHkizsr gS(

¼>½ ^^gdnkjh** ls bl vf/kfu;e ds iz;kstuksa ds fy, ty dk mi;ksx djus gsrq izkf/kdj.k }kjk fofgr izkf/kdkjh }kjk izkf/kdr̀ fd;k tkuk vfHkizsr gS(

¼´½ ^^ljdkj** ;k ^^jkT; ljdkj** ls jktLFkku ljdkj vfHkiszr gS(

¼V½ ^^ O;f'Vd ty gdnkjh** ls] cYd ty gdnkjh ;k fdlh dqy cYd ty gdnkjh ls fHkUu] ty dk mi;ksx djus ds fy, izkf/kdj.k }kjk izkf/kdr̀ fd;k tkuk vfHkiszr gS( ¼B½ ^^,dhdr̀ jkT; ty ;kstuk** ls jkT; ty ifj'kn~ }kjk vuqeksfnr dksbZ ty ;kstuk vfHkiszr gS(

¼M½ ^^flapkbZ ifj;kstuk** ls] ifj;kstuk fjiksVksZa ;k bl laca/k esa] le;≤ ij ;Fkkla"kksf/kr vkns"kksa ds vuqlkj deku {ks= esa fLFkr Hkwfe ds fy, flapkbZ lqfo/kk,a miyC/k djkus ds fy, cuk;h x;h dksbZ ifj;kstuk vfHkizsr gS(

¼<½ ^^lnL;** ls izkf/kdj.k dk lnL; vfHkizsr gS] vkSj blesa v/;{k lfEefyr gS(

¼.k½ ^^fofgr** ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa Hkhrj&Hkhrj ;k fofu;eksa }kjk fofgr vfHkizsr gS(

¼r½ ^^fofgr izkf/kdkjh**ls] ty lalk/ku izca/k iz.kkyh ds Hkhrj&Hkhrj fofHkUu Lrjksa ij ,slk dksbZ izkf/kdkjh] ftls izkf/kdj.k }kjk fdlh iz.kkyh esa miyC/k ty ds dksVk

3

41(4) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

4

;k ek=k dks izkf/kdj.k }kjk lE;d~ :i ls tkjh gdnkfj;ksa ds vkoafVr izfr"kr ds :i esa mi;ksx ds fy, okf'kZd ;k ekSleh vk/kkj ij vo/kkfjr vkSj ?kksf'kr djus ds fy, izkf/kdj.k }kjk lE;d~ :i ls izkf/kdr̀ fd;k x;k gS] vfHkiszr gS(

¼Fk½ ^^ifj;kstuk Lrj dk fudk;** ls] fdlh ty lalk/ku ifj;kstuk ds Hkhrj&Hkhrj fdlh lkekU; iznk; lzksr ls leLr ty mi;ksDrkvksa dk lewg vfHkizsr gS( ¼n½ ^^izkFkfed fookn fuiVkjk vf/kdkjh** ls bl vf/kfu;e ds v/khu ty gdnkjh tkjh fd;s tkus ;k iznku ds laca/k esa fooknksa dk fuiVkjk djus ds fy, izR;sd unh csflu ds fy, ljdkj }kjk fdlh lk/kkj.k ;k fo"ks'k vkns"k }kjk izkf/kdr̀ dksbZ l{ke vf/kdkjh vfHkiszr gS@gSa(

¼/k½ ^^dksVk** ls] fdlh gdnkjh ds /kkjd dks miyC/k djk;s x;s ty dh vk;ruewyd ek=k] tks fdlh gdnkjh dks okf'kZd ;k ekSleh vkoaVu izfr"kr ls xq.kk djus ij O;qRiUu gksrh gS] vfHkizsr gS(

¼u½ ^^p;u lfefr** ls /kkjk 5 ds v/khu xfBr p;u lfefr vfHkizsr gS(

¼i½ ^^jkT;** ls jktLFkku jkT; vfHkizsr gS( ¼Q½ ^^jkT; ty uhfr** ls jkT; dh ty uhfr vfHkiszr gS( ¼c½ ^^mi&csflu** ls jkT; ds Hkhrj fdlh unh csflu dh dksbZ gkbMªksyksftdy bdkbZ ;k mi&gkbMªksyksftdy bdkbZ vfHkiszr gS(

¼Hk½ ^^v/kks&/kjkryh; gdnkjh** ls flapkbZ ifj;kstuk ds deku {ks= esa fdlh uydwi] cksj&dq,a ;k vU; dq,a ls ;k v/kks&/kjkryh; ty fudkyus ds fdlh Hkh vU; lk/ku }kjk fudkys tkus okys ;k izkf/kdj.k }kjk fofgr ekudksa ds vuqlkj lE;d~ vkSj oS/k :i ls vuqKkr] jftLVªhdr̀ vkSj lafufeZr fdlh lewg ;k {ks= ;k dqvksa ls fudkys

4

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(5)

5

tkus okys ty dh vk;ruewyd ek=k dh O;f'Vd ;k cYd ty gdnkjh vfHkizsr gS(

¼e½ ^^tuksi;ksxh lsok** ls ?kjsyw ;k uxjikfyd ty iznk;] ftlesa m|ksxksa ds fy, mi;ksx fd;k tkus okyk ty lfEefyr gS] ds izca/k] mipkj vkSj forj.k ds fy, mRrjnk;h dksbZ ty mi;ksDrk fudk; vfHkizsr gS( ¼;½ ^^vk;ruewyd** ls Hkkjrh; ekud C;wjks ds ekun.Mksa ds vuqlkj vk;ru ds vk/kkj ij ty dk eki vfHkiszr gS( ¼;d½ ^^ty mi;ksDrk fudk;** ls dksbZ Hkh ty mi;ksDrkvksa dk laxe] tuksi;ksxh lsok] vkS|ksfxd mi;ksDrkvksa dk laxe] vU; mi;ksDrkvksa dk laxe ;k dksbZ Hkh vU; lewg] ftls fdlh ty gdnkjh dks izkIr djus vkSj mldk mi;ksx djus ds fy, izkf/kdj.k }kjk izkf/kdr̀ fd;k x;k gks] vfHkizsr gS( vkSj

¼;[k½ ^^ty mi;ksDrkvksa ds laxe** ls jktLFkku flapkbZ iz.kkyh ds izca/k esa d`'kdksa dh lgHkkfxrk vf/kfu;e] 2000¼2000 dk vf/kfu;e la- 21½ dh /kkjk 2 ds [k.M ¼p½ esa ;Fkk ifjHkkf'kr d`'kd laxBu vfHkizsr gS( ¼2½ mu "kCnksa vkSj inksa ds tks bl vf/kfu;e esa iz;qDr gSa vkSj ifjHkkf'kr ugha gSa fdUrq tks jkT; esa fofHkUu flapkbZ ;k ty lalk/kuksa ls lacaf/kr vf/kfu;eksa esa ifjHkkf'kr gSa] muds ogh vFkZ gksaxs tks muds mu vf/kfu;eksa esa gSaA

v/;k; 2

jktLFkku ty lalk/ku fofu;ked izkf/kdj.ka za za z

3- izkf/kdj.k dh LFkkiuk vkSj fuxeuz Sz Sz S -& ¼1½ jkT; ljdkj] bl vf/kfu;e ds izkjaHk dh rkjh[k ls rhu ekl ds Hkhrj&Hkhrj jkti= esa vf/klwpuk }kjk] jktLFkku ty lalk/ku fofu;ked izkf/kdj.k ds uke ls] mls bl vf/kfu;e ds v/khu iznÙk "kfä;ksa ds iz;ksx vkSj leuqnsf"kr fd;s x;s d`R;ksa vkSj drZO;ksa ds ikyu ds fy, ,d izkf/kdj.k dh LFkkiuk djsxhA

5

41(6) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

6

¼2½ mi&/kkjk ¼1½ ds v/khu LFkkfir izkf/kdj.k mijksä uke ls fuxfer ,d fudk; gksxk ftldk "kk"or~ mrjkf/kdkj vkSj ,d lkekU; eqnzk gksxh] ftldks taxe vkSj LFkkoj nksuksa izdkj dh laifÙk dh lafonk] vtZu] /kkj.k vkSj O;;u djus vkSj bl vf/kfu;e ds iz;kstuksa ds fy, vko";d leLr ckrsa djus dh "kfä gksxh vkSj tks vius fuxfer uke ls okn yk ldsxk ;k ml ij okn yk;k tk ldsxkA

¼3½ izkf/kdj.k dk eq[;ky; t;iqj esa gksxkA

¼4½ izkf/kdj.k] v/;{k vkSj nks vU; lnL;ksa ls feydj cusxkA ¼5½ izkf/kdj.k dk v/;{k vkSj vU; lnL; /kkjk 5 ds v/khu xfBr p;u lfefr dh flQkfj"k ij jktLFkku ds jkT;iky }kjk fu;qDr fd;s tk;saxsA

4- izkzzz f/kdj.k ds v/;{k] vU; lnL;ksa vkSj fo"ks'k vkeaf=r s sa S s as sa S s as sa S s a O;fDr;ksa dh fu;qfsa qsa qsa q ä ds fy, vgZrks Zs Zs Z -& ¼1½ izkf/kdj.k ds v/;{k] lnL;ksa vkSj fo"ks'k vkeaf=r dks fuEufyf[kr izdkj ls fu;qDr fd;k tk;sxk%&

¼d½ v/;{k ,d ,slk O;fä gksxk tks ljdkj ds izeq[k lfpo

ds in ls vfuEu in dk vf/kdkjh jg pqdk gks vkSj

ftls ty lalk/ku ds {ks= esa uhfr fu/kkZj.k rFkk iz"kklu

dk vuqHko gks(

¼[k½ ,d lnL;] ftls ty lalk/ku ds {ks= dk de ls de

20 o'kZ ds vuqHko ds lkFk jkT; ljdkj ds ty lalk/ku

foHkkx esa eq[; vfHk;Urk ds in dk dk;Z djus dk Hkh

vuqHko gks(

¼x½ ,d lnL; ty lalk/ku vFkZO;oLFkk] d`f'k vFkZ"kkL=]

foÙk vFkok vFkZ"kkL= ds {ks= dk fo"ks'kK gksxk(

¼?k½ jkT; ds izeq[k csfluksa ls rhu fo"ks'k vkaef=r O;fDr os

gksaxs] tks uhfrxr fofu"p; djus esa izkf/kdj.k dh

lgk;rk djus ds fy, vfHk;kaf=dh] d`f'k] is;ty] m|ksx]

6

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(7)

7

fof/k] vFkZ"kkL=] okf.kT;] foÙk ;k izca/k ls lacaf/kr leL;kvksa ls fuiVus esa i;kZIr Kku] vuqHko j[krs gksa ;k lkfcr {kerk j[krs gksa( vkSj

¼³½ jkT; dh o`gn ifj;kstuk ds flafpr {ks= ls nks tu izfrfuf/k;ksa dks fo"ks'k vkeaf=r lnL; euksuhr fd;k tk;sxk] tks uhfrxr fofu"p; djus esa izkf/kdj.k dh lgk;rk djsaxsA

¼2½ izkf/kdj.k dk v/;{k ;k dksbZ Hkh vU; lnL; dksbZ Hkh vU; in /kkj.k ugha djsxkA

5- p;u lfefr dk xBu vkSj d`R;S `S `S ` -& ¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] /kkjk 3 dh mi&/kkjk ¼5½ ds iz;kstuksa ds fy, ,d p;u lfefr dk xBu djsxh tks fuEufyf[kr ls feydj cusxh]&

¼d½ jkT; dk eq[; lfpo insu v/;{k(

¼[k½ lfpo] ;kstuk foHkkx insu lnL;(

¼x½ lfpo] ty lalk/ku foHkkx insu lnL;&lfpo( vkSj ¼?k½ jkT; ljdkj }kjk

ukefunsZf"kr fd;s tkus okys

nks fo"ks'kKA ,d fo"ks'kK

ty lalk/ku vfHk;kaf=dh ds

{ks= ls vkSj nwljk ty

lalk/ku vFkZ"kkL= ds {ks= ls

gksxkA

lnL;

Li'Vhdj.k-& bl mi&/kkjk ds iz;kstu ds fy,] vfHkO;fä ^^lfpo** ls fdlh foHkkx dk izHkkjh "kklu lfpo vfHkizsr gS vkSj blesa dksbZ vfrfjä eq[; "kklu lfpo vkSj dksbZ izeq[k "kklu lfpo lfEefyr gS tc og foHkkx dk izHkkjh gksA

¼2½ ljdkj] v/;{k ;k fdlh lnL; dh e`R;q] R;kxi= ;k gVk;s tkus ds dkj.k gksus okyh fdlh fjfä dh rkjh[k ls ,d ekl ds Hkhrj&Hkhrj vkSj v/;{k ;k fdlh lnL; dh vf/kokf'kZdh ;k mldh

7

41(8) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

8

inkof/k dh lekfIr ls Ng ekl iwoZ] ml fjfä dks Hkjus dk p;u lfefr dks funsZ"k djsxhA

¼3½ p;u lfefr] ml rkjh[k ls ,d ekl ds Hkhrj&Hkhrj] ftldks mls mi&/kkjk ¼2½ ds v/khu funsZ"k fd;k x;k gS] v/;{k vkSj lnL;ksa ds p;u dks vafre :i nsxhA

¼4½ p;u lfefr] mldks fufnZ'V dh x;h izR;sd fjfä ds fy, rhu ukeksa ds iSuy dh flQkfj"k djsxhA

¼5½ izkf/kdj.k ds v/;{k ;k vU; lnL; ds :i esa fdlh Hkh O;fä dh fu;qfDr ds fy, flQkfj"k djus ls iwoZ] p;u lfefr viuk ;g lek/kku djsxh fd ,slk O;fä] ,slk dksbZ Hkh foÙkh; ;k vU; fgr ugha j[krk gS] ftlls lnL; ds :i esa mlds d`R;ksa ij dksbZ izfrdwy izHkko iM+ ldrk gksA

¼6½ v/;{k ;k vU; lnL; dh dksbZ Hkh fu;qfä p;u lfefr esa fdlh Hkh fjfä ds dkj.k gh vfof/kekU; ugha gksxhA 6- izkf/kdj.k ds v/;{k vz sz sz s kSj lnL;ksa dh inkof/k] osru vkSS sa s SS sa s SS sa s Sj HkÙks rFkk lsok dh vU; "krsZas s sZ as s sZ as s sZ a-& ¼1½ v/;{k ;k vU; lnL;] dk;kZy; esa viuk inxzg.k djus dh rkjh[k ls rhu o'kZ dh vof/k ds fy, in

/kkj.k djsxk%

ijUrq v/;{k ;k vU; lnL; dks iqu% fu;qä fd;k tk

ldsxk] fdUrq fujarj nks vof/k;ksa ls vf/kd ds fy, ugha%

ijUrq ;g vkSj fd dksbZ Hkh v/;{k ;k vU; lnL; iSalB o'kZ

dh vk;q izkIr djus ds i"pkr~ in /kkj.k ugha djsxkA

¼2½ v/;{k vkSj vU; lnL;ksa dks lans; osru vkSj HkÙks rFkk

lsok ds fuca/ku vkSj "krsZa ,slh gksaxh tSlhfd fofgr dh tk;saA

¼3½ v/;{k vkSj vU; lnL;ksa ds osru vkSj HkÙks rFkk lsok dh

vU; "krksZa esa] fu;qfä ds i"pkr~ vykHkdkjh ifjorZu ugha fd;k

tk;sxkA

¼4½ v/;{k vkSj izR;sd lnL; viuk in xzg.k djus ls iwoZ

,sls iz:i esa vkSj ,slh jhfr ls vkSj ,sls izkf/kdkjh ds le{k in vkSj xksiuh;rk dh "kiFk ysxk vkSj gLrk{kj djsxk] tks fofgr fd;k tk;sA

8

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(9)

9

¼5½ mi&/kkjk ¼1½ esa vUrfoZ'V fdlh ckr ds gksrs gq, Hkh v/;{k ;k dksbZ lnL;]&

¼d½ jkT;iky dks rhu ekl ls vU;wu vof/k dk fyf[kr uksfVl nsdj viuk in R;kx ldsxk( ;k

¼[k½ /kkjk 7 ds mica/kksa ds vuqlkj mls in ls gVk;k tk ldsxkA

¼6½ v/;{k ;k dksbZ lnL; bl :i esa in /kkj.k u djus dh fLFkfr esa-&

¼d½ mlds ,sls in ij u jgus dh rkjh[k ls nks o'kZ dh dkykof/k ds fy, ljdkj ds v/khu vkxs fu;kstu ds fy, vfgZr ugha gksxk(

¼[k½ mlds ,sls in ij u jgus dh rkjh[k ls nks o'kZ dh dkykof/k ds fy, dksbZ Hkh okf.kfT;d fu;kstu Lohdkj ugha djsxkA

Li'Vhdj.k-& bl mi&/kkjk ds iz;kstuksa ds fy,]& ¼i½ ^^ljdkj ds v/khu fu;kstu** esa jktLFkku ds jkT;{ks= ds Hkhrj&Hkhrj ;k ljdkj ds fu;a=.k ds v/khu fdlh Hkh LFkkuh; ;k vU; izkf/kdkjh ds v/khu ;k ljdkj ds LokfeRok/khu ;k fu;a=.kk/khu fdlh fuxe ;k lkslkbVh ds v/khu fu;kstu lfEefyr gS(

¼ii½ ^^okf.kfT;d fu;kstu** ls ty lalk/ku lsDVj esa O;kikj] okf.kfT;d] vkS|ksfxd ;k foÙkh; dkjckj esa yxs gq, fdlh O;fä ds v/khu] ;k mldh ,tsalh dh fdlh Hkh gSfl;r esa fu;kstu vfHkizsr gS vkSj blesa fdlh daiuh dk funs"kd ;k fdlh QeZ dk Hkkxhnkj Hkh lfEefyr gS vkSj blesa ;k rks Lora= :i ls ;k fdlh QeZ ds Hkkxhnkj ds :i esa ;k lykgdkj ;k ijke"khZ ds :i esa O;olk; djuk Hkh lfEefyr gSA

7- lnL; dk gVk;k tkuk-& ¼1½ izkf/kdj.k ds fdlh Hkh lnL; dks] mi&/kkjk ¼3½ ds mica/kksa ds v/;/khu jgrs gq,] jkT; ljdkj }kjk

9

41(10) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

10

bl fufer fofgr izfØ;k ds vuqlkj dh x;h tkap ds i"pkr~] bl fjiksVZ ij fd ml lnL; dks ,sls fdlh vk/kkj ij gVk;k tkuk pkfg,] lkfcr fd;s x;s dnkpkj ds vk/kkj ij jkT;iky ds vkns"k }kjk mlds in ls gVk;k tk;sxkA

¼2½ jkT;iky] fdlh Hkh lnL; ds fo#) mi&/kkjk ¼1½ esa ;Fkk fofufnZ'V tkap dh dkykof/k ds nkSjku izkf/kdj.k ds ,sls lnL; dks fuyafcr dj ldsxkA

¼3½ mi&/kkjk ¼1½ esa varfoZ'V fdlh ckr ds gksrs gq, Hkh] jkT;iky vkns"k }kjk] v/;{k ;k fdlh Hkh vU; lnL; dks in ls gVk ldsxk] ;fn v/;{k ;k] ;FkkfLFkfr] ,slk vU; lnL;]& ¼d½ fnokfy;k U;k;fu.khZr gks pqdk gks( ;k

¼[k½ ,sls vijk/k ds fy, nks'kfl) gks pqdk gS] ftlesa] ljdkj dh jk; esa] uSfrd v/kerk vUroZfyr gS( ;k ¼x½ "kkjhfjd :i ls vkSj ekufld :i ls v/;{k ;k lnL; ds :i esa dk;Z djus eas vleFkZ gks x;k gS( ;k ¼?k½ ,slk foÙkh; ;k vU; fgr vftZr dj pqdk gS ftlls v/;{k ;k lnL; ds :i esa mlds d`R; ij izfrdwy

izHkko iM+us dh laHkkouk gks( ;k

¼³½ mlus viuh fLFkfr dk bl izdkj nq#i;ksx fd;k gS fd mldk in ij cus jguk yksdfgr ds izfrdwy gks x;k gSA

¼4½ mi&/kkjk ¼3½ esa varfoZ'V fdlh ckr ds gksrs gq, Hkh] fdlh Hkh lnL; dks [k.M ¼?k½ ;k [k.M ¼³½ esa fofufnZ'V vk/kkj ij mlds in ls rc rd ugha gVk;k tk;sxk tc rd fd ljdkj us mlds }kjk bl fufer fofgr ,slh izfØ;k ds vuqlkj dh x;h tkap djds ;g fjiksVZ u dj nh gks fd ml lnL; dks ,sls vk/kkj ;k vk/kkjksa ij gVk;k tkuk pkfg,A

8- izkf/kdj.k zzz esa vf/kdkfj;ksa vkSj deZpkfj;ksa dks izfrfu;qä sa sa S Z sa s z qsa sa S Z sa s z qsa sa S Z sa s z q djus dh ljdkj dh "kfä vkSj mudh lsok "krsZas S s sZ as S s sZ as S s sZ a-& ¼1½ izkf/kdj.k] v/;{k ds fu;a=.k ds v/khu ,slh "kfä;ksa dk iz;ksx vkSj ,sls drZO;ksa

10

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(11)

11

dk ikyu djus ds fy,] tSlkfd fofu;eksa esa fofufnZ'V fd;k tk;s] ,d lfpo fu;qä dj ldsxkA

¼2½ izkf/kdj.k] ljdkj ds iwoZ vuqeksnu ls] brus vf/kdkjh vkSj deZpkjh fu;qä dj ldsxk ftrus og blds drZO;ksa vkSj d`R;ksa ds ikyu ds fy, vko";d le>sA

¼3½ lfpo] vf/kdkfj;ksa vkSj deZpkfj;ksa dks lans; osru vkSj HkÙks rFkk lsok dh vU; "krsZa ,slh gksxh tSlhfd bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk vo/kkfjr dh tk;saA ¼4½ ljdkj] izkf/kdj.k ds ijkek"kZ ls] fdlh Hkh ljdkjh vf/kdkjh ;k deZpkjh dks izkf/kdj.k esa izfrfu;qfä ij fu;qDr dj ldsxhA

¼5½ ,sls fdlh Hkh vf/kdkjh ;k deZpkjh dh izkf/kdj.k esa izfrfu;qfä dh dkykof/k ikap o'kZ gksxh] flok; rc tcfd ,sls O;fä dk ,sls vk/kkjksa] tSlsfd inksUufr] izfrorZu] lsok dh lekfIr] vf/kokf'kZdh ;k fdlh Hkh ,sls vU; dkj.kksa ls laizR;korZu fd;k tkuk visf{kr u gks%

ijUrq ,slh izfrfu;qfä dh dkykof/k ds nkSjku izfrfu;qfä ij j[ks x;s deZpkfj;ksa ds osru] NqV~Vh] HkÙks] lsokfuo`fr] isa"ku] Hkfo'; fuf/k vkSj lsok dh vU; "krksZa ls lacaf/kr leLr ekeys jktLFkku flfoy lsok fu;eksa] ;k ,sls vU; fu;eksa }kjk] tks jkT; ljdkj }kjk le;≤ ij cuk;s tk;sa] fofu;fer gksaxsA

¼6½ izkf/kdj.k esa izfrfu;qDr dksbZ Hkh vf/kdkjh ;k deZpkjh fdlh Hkh izfrfu;qfä HkÙks dk gdnkj ugha gksxkA

¼7½ izkf/kdj.k esa izfrfu;qä vf/kdkfj;ksa ;k deZpkfj;ksa ds osru vkSj HkÙks izkf/kdj.k }kjk lanÙk fd;s tk;saxsA ¼8½ bl /kkjk esa ;Fkk vU;Fkk micaf/kr ds flok;] izkf/kdj.k esa izfrfu;qDr deZpkfj;ksa dh lsokvksa ds fuca/ku vkSj "krsZa izfrfu;qfä ls Bhd igys mu ij ykxw gksus okys lsok ds fuca/kuksa vkSj "krksZa ls de ykHkdkjh ugha gksaxh vkSj jkT; ljdkj dh iwoZ eatwjh ds flok; muesa dksbZ vykHkdkjh ifjorZu ugha fd;k tk;sxkA

11

41(12) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

12

¼9½ izkf/kdj.k] ,sls fuca/kuksa vkSj "krksZa ij] tks fofu;eksa }kjk vo/kkfjr dh tk;sa] izkf/kdj.k dh vius d̀R;ksa ds fuoZgu esa lgk;rk djus ds fy, visf{kr ijke"kZnkrk fu;qä dj ldsxkA 9- izzzzkf/kdj.k dh dk;Zokfg;kaZ aZ aZ a-& ¼1½ izkf/kdj.k dh cSBd ,sls le; vkSj LFkkuksa ij gksxh tSlkfd v/;{k funs"k ns vkSj og bldh cSBdksa esa x.kiwfrZ dks lfEefyr djrs gq,] bldh cSBdksa esa dkjckj ds laO;ogkj ds laca/k esa izfØ;k ds ,sls fu;eksa dk ikyu djsxk tks fofu;eksa }kjk vo/kkfjr fd;s tk;saA

¼2½ izkf/kdj.k dh cSBdksa dh v/;{krk] v/;{k }kjk dh tk;sxh vkSj mldh vuqifLFkfr esa] ,sls lnL; }kjk v/;{krk dh tk;sxh ftls ,slh cSBd esa mifLFkr lnL;ksa }kjk pquk tk;sA ¼3½ izkf/kdj.k dh fdlh Hkh cSBd ds le{k vkus okys leLr iz"u] mifLFkfr vkSj ernku djus okys lnL;ksa ds erksa ds cgqer ls fofuf"pr fd;s tk;saxs vkSj erksa ds cjkcj jgus dh fLFkfr esa] v/;{k ;k v/;{krk djus okys O;fä dks f}rh; ;k fu.kkZ;d er dk iz;ksx djus dk vf/kdkj gksxkA

¼4½ mi&/kkjk ¼3½ esa ;Fkk vU;Fkk micaf/kr ds flok;] izR;sd lnL; dk ,d er gksxkA

¼5½ izkf/kdj.k ds leLr vkns"k vkSj fofu"p; lfpo }kjk] ;k v/;{k }kjk bl fufer lE;d~ :i ls izkf/kdr̀ izkf/kdj.k ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd;s tk;sxsaA

¼6½ fo"ks'k :i ls vkeaf=r lnL;] izkf/kdj.k dh fdlh cSBd ds fopkj&foe"kZ esa Hkkx ys ldsaxs fdUrq ,slh cSBdksa esa ernku djus ds gdnkj ugha gksaxs vkSj x.kiwfrZ dk Hkkx Hkh ugha gksaxsA ¼7½ izkf/kdj.k] jkT; ljdkj ds vuqeksnu ls] fofufnZ'V rduhdh ekeyksa ij bldh lgk;rk ;k lykg ds fy,] funsZ"k ds ,sls fuca/kuksa ij] tks og vko";d le>s] lfefr;ka xfBr dj ldsxkA 10- fjfä;ksa bR;kfn ls dk;Z ;k dk;Zokfg;ksa dk vfof/kekU; sa s Z Z sasa s Z Z sasa s Z Z sa ugha gksuka sa sa s -& izkf/kdj.k dk dksbZ Hkh dk;Z ;k dk;Zokfg;ka izkf/kdj.k esa dsoy fdlh fjfä ds gksus ;k mlds xBu esa fdlh =qfV ds vk/kkj ij

gh iz"uxr ;k vfof/kekU; ugha dh tk;saxhA

12

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(13)

13

v/;k; 3 izkf/kdj.k dh "kfzzz ä;ka] d`R; vka `a `a ` SjSSS drZO;ZZZ 11- izkf/kdj.k dh "kfä;ka] d`R; vkSz a ` Sz a ` Sz a ` Sj drZO;ZZZ -& izkf/kdj.k fuEufyf[kr "kfä;ksa dk iz;ksx vkSj fuEufyf[kr d`R;ksa dk ikyu djsxk] vFkkZr~%&

¼d½ mi;ksx ds fofHkUu izoxksZa ds fy, gdnkfj;ksa dk

forj.k vo/kkfjr djuk vkSj mi;ksx ds izR;sd izoxZ

esa] ,sls fuca/kuksa vkSj "krkZsa ij tks fofgr dh tk;sa] ty dh gdnkfj;ksa dk lkE;kiw.kZ forj.k(

¼[k½ bl vf/kfu;e ds v/khu tkjh fd;s x;s fofu"p;ksa vkSj

vkns"kksa dk izorZu djuk(

¼x½ ty lalk/ku ifj;kstuk esa miyC/k ty ds lkE;kiw.kZ

forj.k dh izkFkfedrk vo/kkfjr djuk] deh dh

dkykof/k;ks esa mi&csflu vkSj unh csflu ds Lrj

vo/kkfjr djuk(

¼?k½ ty VSfjQ iz.kkyh LFkkfir djuk vkSj fgrkf/kdkjh

turk ds fopkjksa dks vfHkfuf"pr djus ds i"pkr~

flapkbZ vkSj is; ty nksuksa ds fy, ty izHkkjksa ds fy,

,sls ekun.M fu;r djuk tks bl fl)kUr ij

vk/kkfjr gksa fd ty izHkkjksa esa iznk; iz.kkyh dh

dfe;ksa dks fglkc esa ysus ds i"pkr~ ftlls fd dfe;ksa

dh ykxr fgrkf/kdkjh ls olwy ugha dh tk;s] izpkyu

vkSj j[kj[kko dh ykxr dh iwjh olwyh nf"kZr gks

lds(

¼³½ jkT; dh unh iz.kkyh ij vUrj&jkT; ty lalk/ku

izHkktu dk iz"kklu vkSj izca/k djuk(

¼p½ mi&csflu Lrj vkSj unh csflu Lrj ij izLrkfor

ty lalk/ku ifj;kstukvksa dk ;g lqfuf"pr djus ds

fy, iqufoZyksdu djuk vkSj ;g Li'V djuk fd dksbZ

izLrko ,dhdr̀ jkT; ty ;kstuk vkSj vkfFkZd] ty

foKku vkSj i;kZoj.kh; thou&{kerk dks /;ku esa

13

41(14) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

14

j[krs gq, vkSj tgka lqlaxr gks] vf/kdj.kksa] djkjksa ;k vUrj&jkT; gdnkfj;ksa dks vUrofyZr djus okyh fMfØ;ksa ds v/khu jkT; ds nkf;Roksa ds vuq:i gS( ¼N½ ty dh deh gksus dh fLFkfr esa] izkf/kdj.k] ,slh deh ds vkcaVu ds fy, viuh uhfr vkSj fu;eksa ds ikyu eas] leLr gdnkfj;ksa dks miyC/k djok;h tkus okyh ty dh ek=kvksa dk lek;kstu djsxk vkSj mi;ksäkvksa vkSj mi;ksäkvksa ds izoxksZa ds chp ty gdnkfj;ksa dk vLFkk;h varj.k vuqKkr djsxk(

¼t½ /kjkryh; vkSj v/kks&/kjkryh; ty dks lfEefyr djrs gq,] jkT; ds ty lalk/kuksa ds fy, fofu;ked iz.kkyh LFkkfir djuk] bl ty ds mi;ksx dks fofu;fer djus ds fy,] jkT; ds ty ds mi;ksx dh gdnkjh dk ty dk mi;ksx djus okys izoxksZa ds chp izHkktu djuk(

¼>½ ;g lqfuf"pr djus ds fy, fd ty dk okLrfod mi;ksx] ek=k vkSj mi;ksx dk izdkj] nksuksa esa izkf/kdj.k }kjk tkjh dh x;h gdnkfj;ksa ds vuq:i ikyu djrs gq, fd;k tk jgk gS] ty ds mi;ksx ds fy, gdnkfj;ksa ds izorZu] ekuhVj djus vkSj eki ds fy, ,d iz.kkyh LFkkfir djuk(

¼´½ jkT; vkSj vU; jkT;ksa ds chp vUrj&jkT; ty ds izHkktu ls lacaf/kr jkT; ds nkf;Ro dk ikyu lqfuf"pr djus ds fy,] jkT; ty uhfr ls laxr jhfr ls jkT; ds Hkhrj ty lalk/kuksa dk mi;ksx vkSj iz"kklu] djuk(

¼V½ ty ds n{krkiw.kZ mi;ksx dks izksRlkfgr djuk vkSj ty dh Nhtr dks U;wure djuk vkSj mi;ksx ds izR;sd izoxZ ds fy, ;qfä;qä mi;ksx dh dlkSVh fu;r djuk(

14

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(15)

15

¼B½ ;g lqfuf"pr djus ds fy, fd jkT; ds Hkhrj ty izca/k vkSj iznku iz.kkfy;ksa dk cguh; izpkyu vkSj j[kj[kko fdlh Hkh izdkj ls ladV esa u iM+s] ;g vo/kkfjr vkSj lqfuf"pr djuk fd mi;ksx ds izoxksZa ds chp ljdkj }kjk nh tk jgh ikjLifjd lgk;fd;ka] ;fn dksbZ gksa] ,slh ikjLifjd lgk;fd;ksa ;k ljdkjh lank;ksa ls fLFkj fuf/k iznku }kjk iw.kZ :i ls lUrqfyr dh tkrh gSa(

¼M½ ,slk jkT; ty gdnkjh MkVk csl fodflr djuk] ftlesa jkT; ds Hkhrj ty ds mi;ksx ds fy, tkjh dh x;h leLr gdnkfj;ka] gdnkfj;ksa ds dksbZ Hkh varj.k vkSj mu gdnkfj;ksa ds ifj.keLo:i fd;s x;s iznkuksa vkSj mi;ksxksa dk vfHkys[k Li'V :i ls vfHkfyf[kr fd;k tk;sxk(

¼<½ O;kid lwpuk MkVk csl ds fodkl] j[kj[kko vkSj izlkj dks lqdj cukuk vkSj lqfuf"pr djuk(

¼.k½ izkf/kdj.k] izR;sd rhu o'kksZa ds i"pkr~] ty izHkkjksa dk iqufoZyksdu vkSj iqujh{k.k dj ldsxk(

¼r½ izkf/kdj.k ;g lqfuf"pr dj ldsxk fd ljdkj }kjk flapkbZ izkfLFkfr fjiksVZ izR;sd o'kZ izdkf"kr dh tk;sA ,slh fjiksVZ esa ftyk&okj l̀ftr dh x;h flapkbZ laHkkouk vkSj mlds okLrfod mi;ksx ds laca/k esa C;kSjksa lfgr flapkbZ ls lacaf/kr leLr lkaf[;dh; vkadM+s vUrfoZ'V gksaxs(

¼Fk½ jkT; ljdkj ds iwoZ vuqeksnu ls ty lsok iznkrkvksa ds fy, lsok ekud fofgr djuk vkSj bu ekudksa dk vuqikyu lqfuf"pr djuk(

¼n½ ty dk iqu%pØ.k vkSj iqu%mi;ksx fu/kkZfjr ekin.M vuqlkj lqfuf"pr djuk( vkSj

¼/k½ ty jkf"k;ksa ds vfrØe.k ij laiw.kZ izfrca/k vf/kjksfir vkSj lqfuf"pr djukA

15

41(16) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

16

12- izkf/kdj.k dh lkekU; uhfr;kaz az az a-& ¼1½ izkf/kdj.k] jkT; ty uhfr dh :ijs[kk ds vuqlkj dk;Z djsxkA

¼2½ izkf/kdj.k] jkT; ty uhfr ds vuqlkj jkT; ds fy, ,d O;kid ty&ekSleh foKku MkVk iz.kkyh dk;kZfUor djus ds fy, leLr lqlaxr jkT; ,tsafl;ksa ds lkFk leUo; djsxkA ¼3½ izkf/kdj.k] jkT; ty uhfr ds vuqlkj] laiw.kZ jkT; esa lqLFk ty laj{k.k vkSj izca/ku i)fr;ksa dk izksUu;u vkSj dk;kZUo;u djsxkA

¼4½ izkf/kdj.k] lqlaxr jkT; ,tsafl;ksa ls fudV leUo; djrs gq,] jkT; ds Hkhrj ty dh xq.kork dh o`f) vkSj ifjj{k.k dk leFkZu djsxk vkSj lgk;rk nsxk vkSj ,slk djus esa ^^iznw'k.kdrkZ lank; djsxk** ds fl)kUr dk ikyu fd;k tk;sxkA

¼5½ izkf/kdj.k] ifj;kstuk Lrj] mi&csflu Lrj ij

fuEufyf[kr fl)kUrksa ds vk/kkj ij dksVk fu;e djsxk%& ¼d½ ifj;kstuk ds dek.M {ks= esa ty ds leku forj.k ds fy,] dek.M {ks= esa izR;sd Hkw&/kkjd dks mldh Hkwfe flafpr djus ds fy, dksVk fn;k tk;sxk(

¼[k½ dek.M {ks= esa Hkwfe ds vk/kkj ij dksVk fu;r fd;k tk;sxk%

ijUrq ty dh deh dh dkykof/k ds nkSjku izR;sd

Hkw&/kkjd dks] tgka rd laHko gks] de ls de ,d ,dM Hkwfe dh flapkbZ djus ds fy, i;kZIr dksVk fn;k tk;sxk( vkSj

¼x½ ftu ògn ifj;kstukvksa dk okVj vykmUl jkT; ljdkj }kjk vuqeksfnr fd;k x;k gS] izkf/kdj.k mlesa fcuk jkT; ljdkj dh iwokZuqefr ds cnyko ugha dj ldsxkA

¼6½ izkf/kdj.k ;g lqfuf"pr djsxk fd lacaf/kr izkf/kdkfj;ksa }kjk ^^ihNs ls ysdj vkxs rd** flapkbZ dk fl)kUr dk;kZfUor fd;k tk;sA

¼7½ ¼d½ izkf/kdj.k jkT; ds lw[kk laHkkO; {ks=ksa dks ty miyC/k djkus dk iz;kl djsxk rFkk Hkwty ds

16

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(17)

17

iquHkZj.k ds fy;s ;kstukvksa ,oa rduhdh dks izksRlkfgr djsxkA

¼[k½ izkf/kdj.k lqfuf"pr djsxk fd lw[kk laHkkfor ftys dks miyC/k djok;h x;h fuf/k;ka] ojh;rk ls ,sls {ks=ksa esa [kpZ dh tk;sa] tgka flapkbZ lqfo/kk,a ml ftys ds vU; {ks=ksa dh vis{kk de gSaA 13- izkf/kdj.k vkSj fookn fuiVkjk vf/kdkjh dh "kfä;kaz S az S az S a-& izkf/kdj.k vkSj fookn fuiVkjk vf/kdkjh dks] bl vf/kfu;e ds v/khu dksbZ Hkh tkap djus ;k dksbZ Hkh dk;Zokfg;ka vkjaHk djus ds iz;kstuksa ds fy,] fuEufyf[kr ekeyksa ds laca/k esa ogh "kfä;ka gksaxh tks flfoy izfØ;k lafgrk] 1908 ¼1908 dk dsUnzh; vf/kfu;e la- 5½ ds v/khu fdlh flfoy U;k;ky; esa fufgr gSa] vFkkZr~%&

¼d½ fdlh Hkh lk{kh dks leu djuk vkSj mls gkftj djkuk vkSj "kiFk ij mldh ijh{kk djuk(

¼[k½ fdlh nLrkost ;k lk{; ds :i esa is"k fd;s tkus ;ksX; vU; rkfRod oLrq dk izdVhdj.k vkSj mls is"k fd;k

tkuk(

¼x½ "kiFk&i=ksa ij lk{; dh izkfIr(

¼?k½ fdlh Hkh yksd vfHkys[k dh v/;is{kk djuk(

¼³½ lkf{k;ksa dh ijh{kk ds fy, deh"ku tkjh djuk(

¼p½ vius fofuf"p;ksa] funs"kksa vksj vkns"kkas dk iqujh{k.k djuk( vkSj

¼N½ dksbZ Hkh vU; ekeyk] tks fofgr fd;k tk;sA

v/;k; 4

jkT; ty ;kstuksss

14- jkT; ty cksMZs Zs Zs Z-& ¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa ds fy, ,d cksMZ dk xBu djsxh ftldk uke jkT; ty cksMZ gksxkA

¼2½ cksMZ fuEufyf[kr lnL;ksa ls feydj cusxk] vFkkZr~%& ¼d½ izHkkjh ea=h] ty lalk/ku foHkkx v/;{k(

17

41(18) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

18

¼[k½ izHkkjh ea=h] bafnjk xka/kh ugj ifj;kstuk

¼x½ jkT; dk eq[; lfpo

¼?k½ izeq[k lfpo] ;kstuk foHkkx ¼³½ funs"kd@vk;qä] ty xzg.k fodkl foHkkx

¼p½ lfpo] tu LokLF; vfHk;kaf=dh foHkkx

¼N½ lfpo] dek.M {ks= fodkl foHkkx

¼t½ lfpo] d`f'k foHkkx

¼>½ lfpo] bafnjk xka/kh ugj ifj;kstuk foHkkx

¼N½ lfpo] dek.M {ks= fodkl foHkkx

¼t½ lfpo] d`f'k foHkkx

¼>½ lfpo] bafnjk xka/kh ugj ifj;kstuk foHkkx

¼´½ jkT; ljdkj }kjk ukefunsZf"kr nks fo"ks'kKA ,d fo"ks'kK ty lalk/ku vfHk;kaf=dh {ks= ls vkSj nwljk ty lalk/ku

vFkZO;oLFkk {ks= ls gksxkA ¼V½ lfpo] ty lalk/ku foHkkx insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

vkSj

insu lnL;&lfpoA

Li'Vhdj.k-& bl mi&/kkjk ds iz;kstuksa ds fy, vfHkO;fä ^^lfpo** ls fdlh foHkkx dk izHkkjh "kklu lfpo vfHkizsr gS vkSj blesa dksbZ vfrfjä eq[; lfpo vkSj dksbZ izeq[k "kklu lfpo lfEefyr gS tc og fdlh foHkkx dk@dh izHkkjh gksA ¼3½ cksMZ] jkT; ty lalk/ku ;kstuk foHkkx }kjk csflu vkSj mi&csflu&okj rS;kj vkSj izLrqr dh x;h ;kstukvksa ds vk/kkj ij ,d ,dhd̀r jkT; ty ;kstuk izk:i rS;kj djsxkA

¼4½ cksMZ] vius izFke ,dhd̀r ty ;kstuk izk:i dks] ml rkjh[k ls ftlls bl vf/kfu;e ds mica/kksa esa ls dksbZ Hkh mica/k ykxw fd;k tkrk gS] Ng ekl ds Hkhrj&Hkhrj ifj'kn~ ds le{k blds vuqeksnu ds fy, izLrqr djsxkA

18

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(19)

19

¼5½ cksMZ] mi&/kkjk ¼3½ esa mfYyf[kr ,dhdr̀ jkT; ty ;kstuk izk:i dks rS;kj djrs le;] jkT; ty uhfr ds uhfrfunsZ"kksa ij fopkj djsxkA

¼6½ cksMZ viuh cSBd ,sls le; vkSj LFkku ij djsxk] tks cksMZ dk v/;{k fofuf"pr djs vkSj ,slh izfØ;k dk vuqlj.k djsxk] tks fofgr dh tk;sA

¼7½ cksMZ] nh?kZdkyhu vko";drk ds vk/kkj ij] ty lalk/ku] izca/k vkSj ty ds vkcaVu ij ,d fotu nLrkost rS;kj djsxk vkSj bldh fjiksVZ ifj'kn~ dks HkstsxkA

15- jkT; ty ifj'kn-& ¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa ds fy, ,d ifj'kn~ xfBr djsxh ftldk uke jkT; ty ifj'kn~ gksxkA

¼2½ ifj'kn~ fuEufyf[kr lnL;ksa ls feydj cusxh] vFkkZr~%& ¼d½ eq[;ea=h

¼[k½ izHkkjh ea=h] ty lalk/ku foHkkx

¼x½ izHkkjh ea=h] bafnjk xka/kh ugj foHkkx

¼?k½ izHkkjh ea=h] d`f'k foHkkx

¼³½ izHkkjh ea=h] xzkeh.k fodkl vkSj

iapk;rh jkt foHkkx

¼p½ izHkkjh ea=h] tu LokLF; vfHk;kaf=dh

foHkkx

¼N½ izHkkjh ea=h] foÙk foHkkx

¼t½ izHkkjh ea=h] ;kstuk foHkkx

¼>½ izHkkjh ea=h] uxjh; fodkl foHkkx

¼´½ izHkkjh ea=h] m|ksx foHkkx

¼V½ izHkkjh ea=h] i;kZoj.k foHkkx

¼B½ jkT; ea=h] ty lalk/ku foHkkx

¼M½ lfpo] dek.M {ks= fodkl foHkkx

insu

v/;{k(

insu

mik/;{k(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

insu lnL;(

vkSj

19

41(20) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

20

¼<½ lfpo] ty lalk/ku foHkkx insu lnL;& lfpoA

Li'Vhdj.k-& bl mi&/kkjk ds iz;kstu ds fy, vfHkO;fä ^^lfpo** ls fdlh foHkkx dk izHkkjh "kklu lfpo vfHkizsr gS vkSj blesa dksbZ vfrfjä eq[; lfpo vkSj dksbZ izeq[k "kklu lfpo lfEefyr gS tc og fdlh foHkkx dk@dh izHkkjh gksA ¼3½ ifj'kn~] cksMZ }kjk izLrqr ,dhd̀r jkT; ty ;kstuk ds izk:i dks mldks izLrqr djus dh rkjh[k ls Ng ekl dh dkykof/k ds Hkhrj&Hkhrj] ,sls mikarj.kksa ds lkFk] tks vko";d le>s tk;sa] vuqeksnu djsxhA

¼4½ ,dhdr̀ jkT; ty ;kstuk dk iqufoZyksdu ifj'kn~ }kjk blds vuqeksnu dh rkjh[k ls izR;sd ikap o'kZ ds i"pkr~ fd;k tk ldsxkA

¼5½ ifj'kn~ dh cSBd ,sls le; vkSj ,sls LFkku ij gksxh] tks ifj'kn~ dk v/;{k fofuf"pr~ djs vkSj ifj'kn~ ,slh izfØ;k dk vuqlj.k djsxh] tks fofgr dh tk;sA

¼6½ vafre vuqeksnu ds i"pkr~] ,dhdr̀ jkT; ty ;kstuk] fØ;kUo;u ds fy, ty fofu;ked izkf/kdj.k dks fHktok;h tk;sxhA v/;k; 5

ys[ks] laijh{kk vkSj fjiksVsZas s a S s sZ as s a S s sZ as s a S s sZ a 16- izkf/zzz kdj.k dks vuqnku vkSs q Ss q Ss q Sj vfxzezzz -& jkT; ljdkj] jkT; fo/kku&e.My }kjk fd;s x;s lE;d~ fofu;ksx ds i"pkr~ bl fufer fof/k }kjk izkf/kdj.k dks ,sls vuqnku vkSj vfxze ns ldsxh tks og] bl vf/kfu;e ds v/khu mlds d`R;ksa ds ikyu vkSj drZO;ksa ds fuoZgu ds fy, vko";d le>s( vkSj fn;s x;s leLr vuqnku vkSj vfxze ,sls fuca/kuksa vkSj "krksZa ij gksaxs tks jkT; ljdkj vo/kkfjr djsA 17- izkf/kdj.k dk ctVzzz -& izkf/kdj.k izR;sd foÙkh; o'kZ esa ,sls iz:i esa vkSj ,sls le; ij] tks fofgr fd;k tk;s] izkf/kdj.k dh izkDdfyr izkfIr;ksa vkSj O;; dks nf"kZr djrs gq,] vkxkeh foÙkh; o'kZ ds fy, viuk ctV rS;kj djsxk vkSj mls ljdkj dks vxzsf'kr djsxkA

20

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(21)

21

18- izkf/kdj.k ds ys[ksz s s sz s s sz s s s-& ¼1½ izkf/kdj.k leqfpr ys[ks vkSj vU; lqlaxr vfHkys[k j[ksxk vkSj ys[kksa dk ,d okf'kZd fooj.k] ,sls iz:i esa rS;kj djsxk] tks ljdkj }kjk egkys[kkdkj ds ijke"kZ ls fofgr fd;k tk;sA

¼2½ izkf/kdj.k ds ys[kksa dh laijh{kk egkys[kkdkj }kjk ,sls vUrjkyksa esa dh tk;sxh] tks mlds }kjk fofufnZ'V fd;s tk;sa] vkSj ,slh laijh{kk ds laca/k esa mixr dksbZ Hkh O;;] izkf/kdj.k }kjk egkys[kkdkj dks lans; gksxkA

¼3½ bl vf/kfu;e ds v/khu izkf/kdj.k ds ys[kksa dh laijh{kk ds laca/k esa egkys[kkdkj vkSj mlds }kjk fu;qä fd;s x;s fdlh O;fä dks ,slh laijh{kk ds laca/k esa ogh vf/kdkj vkSj fo"ks'kkf/kdkj rFkk izkf/kdkj izkIr gksaxs tks ljdkjh ys[kksa dh laijh{kk ds laca/k esa egkys[kkdkj dks lkekU;r;k izkIr gksrs gSa vkSj] mls fo"ks'k :i ls izkf/kdj.k dh iqLrdksa] ys[kksa] lacaf/kr okmpjksa vkSj vU; nLrkostksa vkSj dkxtksa dks is"k djus dh ekax djus dk vkSj izkf/kdj.k ds dk;kZy;ksa esa ls fdlh dk Hkh fujh{k.k djus dk vf/kdkj gksxkA

¼4½ egkys[kkdkj ;k mlds }kjk bl fufer fu;qDr fdlh Hkh

vU; O;fä }kjk ;Fkk izekf.kr izkf/kdj.k ds ys[ks] mu ij laijh{kk fjiksVZ lfgr] izkf/kdj.k }kjk jkT; ljdkj dks okf'kZd :i ls vxzsf'kr fd;s tk;saxs vkSj jkT; ljdkj bl laijh{kk fjiksVZ dks bldh izkfIr dh rkjh[k ls Ng ekl ds Hkhrj&Hkhrj] jkT; fo/kku&e.My ds le{k j[kok;sxhA

19- izkf/kdj.k dh okf'kZd fjiksVZz Z s Zz Z s Zz Z s Z-& ¼1½ ¼d½ izkf/kdj.k] iwoZorhZ o'kZ ds nkSjku mlds fØ;kdykiksa dk lkj nsrs gq,] izR;sd o'kZ esa ,d ckj ,sls iz:i esa vkSj ,sls le; ij] tks fofgr fd;k tk;s] ,d okf'kZd fjiksVZ rS;kj djsxk vkSj bl fjiksVZ dh izfr;ka jkT; ljdkj dks vxzsf'kr dh tk;saxh(

¼[k½ ,slh okf'kZd fjiksVZ esa ,d mikca/k lfEefyr gksxk ftlesa ftyk&okj cqvkbZ {ks= flapkbZ laHkkO;rk ds lerqY; jkT; vkSlr jch] jkT; lsDVj vkSj LFkkuh; lsDVj] Ldheksa ls flapkbZ laHkkO;rk ds lerqY; ekud jch] cqvkbZ {ks= dh flapkbZ laHkkO;rk dk izfr"kr]

21

41(22) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

22

jkT; vkSlr ls de izfr"kr] uohure o'kZ] ftlds fy, vkadM+s miyC/k gSa] ds fy, gSDVs;j esa cSdyksx] vkSj rRi"pkr~ izR;sd o'kZ jkT; vkSlr ds vk/kkj ij fudkyk x;k HkkSfrd cSdyksx vkSj njksa dh uohure vuqlwph ij vk/kkfjr foÙkh; cSdyksx vUrfoZ'V gksxk( ¼x½ ,slh fjiksVZ esa] flapkbZ lsDVj ij mixr ftysokj vkSj {ks=okj okf'kZd O;; vkSj ml uohure o'kZ rd] ftlds fy, vkadMs+ miyC/k gSa vkSj rRi"pkr~ izR;sd o'kZ lap;h la[;k nf"kZr djus okyk mikca/k Hkh lfEefyr gksxk( vkSj

¼?k½ [k.M ¼[k½ vkSj ¼x½ ds mikca/k ds C;kSjs jkT;iky ds uhfrfuns"kksa ds vuqlkj le;≤ ij mikarfjr fd;s tk ldsaxsA ¼2½ mi&/kkjk ¼1½ ds v/khu izkIr fjiksVZ dh ,d izfr] blds izkIr gksus ds i"pkr~ Ng ekl ds Hkhrj&Hkhrj jkT; fo/kku&e.My ds le{k j[kh tk;sxhA

v/;k; 6

fofo/k

20- fookn vkSj vihySSS -& ¼1½ ljdkj bl fufer tkjh lk/kkj.k ;k fo"ks'k vkns"k }kjk bl vf/kfu;e ds v/khu ty gdnkjh ds tkjh fd;s tkus ;k iznku ls lacaf/kr fooknksa dk fuiVkjk djus ds fy,] izkFkfed fookn fuiVkjk vf/kdkjh ds :i esa fdlh Hkh l{ke vf/kdkjh ;k vf/kdkfj;ksa dks izkf/kdr̀ djsxhA

¼2½ izkFkfed fookn fuiVkjk vf/kdkjh] fooknksa dh lquokbZ djrs le; ,slh izfØ;k dk vuqlj.k djsxk] tks fofgr dh tk;sA ¼3½ izkFkfed fookn fuiVkjk vf/kdkjh ds fdlh vkns"k ls O;fFkr dksbZ Hkh O;fä] ,sls vkns"k dh izkfIr ls lkB fnol ds Hkhrj& Hkhrj izkf/kdj.k dks vihy dj ldsxk(

ijUrq izkf/kdj.k lkB fnol dh mDr dkykof/k dh lekfIr ds i"pkr~ Hkh fdlh vihy dks xzg.k dj ldsxk] ;fn mldk ;g lek/kku gks tkrk gS fd O;fFkr O;fä ds ikl lkB fnol dh mä dkykof/k ds Hkhrj&Hkhrj vihy ugha djus dk i;kZIr dkj.k FkkA

22

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(23)

23

¼4½ izkf/kdj.k vihyksa dh lquokbZ djrs le; ,slh izfØ;k dk vuqlj.k djsxk] tks fofgr dh tk;sA

21- ljdkj dk funs"ksss -& ¼1½ ljdkj] yksdfgr ls vUroZfyr uhfr ds ekeyksa esa] izkf/kdj.k dks ,sls fyf[kr lk/kkj.k ;k fo"ks'k funs"k tkjh dj ldsxh vkSj izkf/kdj.k ,sls funs"kksa dk vuqlj.k djus vkSj bu ij dkjZokbZ djus ds fy, vkc) gksxkA

¼2½ ;fn ,slk dksbZ iz"u m˜wr gksrk gS fd ,slk dksbZ Hkh funs"k yksdfgr ls vUrofyZr uhfr ds ekeys ls lacaf/kr gS rks ml ij ljdkj dk fofu"p; vafre gksxkA

22- ty gdnkjh dks fuyafcr djus dh "kfäs a ss a ss a s -& ;fn jkT; ljdkj dk ;g fopkj gks fd jkT; ;k mlds fdlh Hkkx esa is;ty dh okLrfod leL;k gS rks ljdkj] ,slh dkykof/k ds fy, tks jkT; ljdkj }kjk fofuf"pr dh tk;sxh] fdlh Hkh uksfVl ;k izfrdj ds fcuk ty gdnkjh dks fuyafcr djus ds fy, l"kä gksxhA 23- izkf/kdj.k ds lnL;] vf/kdkjh vkSj vU; z s Sz s Sz s S deZpkfjòUn dkZ `Z `Z ` yksd lsod gksuks s ss s ss s s -& izkf/kdj.k ds v/;{k] lnL;] vf/kdkjh vkSj vU; deZpkjh bl vf/kfu;e ds ;k rn/khu cuk;s x;s fu;eksa ;k fofu;eksa ds mica/kksa esa ls fdlh Hkh mica/k ds vuqlj.k esa dk;Z djrs le; ;k dk;Z djus ds fy, rkRif;Zr gksus ij] Hkkjrh; naM lafgrk] 1860 ¼1860 dk dsUnzh; vf/kfu;e la- 45½ dh /kkjk 21 ds vFkkZUrxZr yksd] lsod le>s tk;saxsA

24- l˜koiwoZd dh x;h dkjZokbZ ds fy, laj{k.kw Z Z Z s aw Z Z Z s aw Z Z Z s a -& ljdkj ;k izkf/kdj.k ;k ljdkj ds fdlh Hkh vf/kdkjh ;k izkf/kdj.k ds fdlh Hkh lnL;] vf/kdkjh ;k vU; deZpkfj;ksa ds fo#) bl vf/kfu;e ;k

rn/khu cuk;s x;s fu;eksa ;k fofu;eksa ds mica/kksa ds vuqlj.k esa l˜koiwoZd dh x;h ;k fd;s tkus ds fy, rkRif;Zr fdlh ckr ds fy,

dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokfg;ka ugha dh tk;saxhA 25- bl vf/kfu;e ds v/khu vkns"kksa ds vuuqs s sa s qs s sa s qs s sa s qikyu ds fy, sss n.M-& tks dksbZ Hkh bl vf/kfu;e ds v/khu fn;s x;s fdlh vkns"k ;k funs"k dk] ,sls le; ds Hkhrj&Hkhrj tks mä vkns"k ;k funs"k esa fofufnZ'V fd;k tk;s] vuqikyu djus esa foQy jgrk gS ;k bl

23

41(24) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

24

vf/kfu;e ;k rn/khu cuk;s x;s fdUgha Hkh fu;eksa ;k fofu;eksa ds mica/kksa esa ls fdlh dk mYya?ku djrk gS ;k mYy?kau djus dk iz;Ru djrk gS ;k mYya?ku djus dk mRiszj.k djrk gS rks izR;sd vijk/k ds laca/k esa ,slh vof/k ds dkjkokl ls] tks Ng ekl rd dk gks ldsxk ;k ,sls tqekZus ls tks okf'kZd ty izHkkj ds nl xquk rd dk gks ldsxk] ;k nksuksa ls] nafMr fd;k tk;sxkA

26- daifu;ksa }kjk via saa saa sa jk/k-& ¼1½ tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh daiuh }kjk dkfjr fd;k x;k gS ogka izR;sd O;fä] tks ml le;] tc vijk/k dkfjr fd;k x;k Fkk] daiuh dk izHkkjh Fkk vkSj daiuh ds dkjckj ds lapkyu ds fy, daiuh ds izfr mÙkjnk;h Fkk] lkFk gh og daiuh ml vijk/k dh nks'kh le>h tk;sxh vkSj mlds fo#) dk;Zokgh fd;s tkus ds fy, nk;h gksxh vkSj rnuqlkj nafMr dh tk;sxh% ijUrq bl mi&/kkjk esa vUrfoZ'V dksbZ Hkh ckr fdlh ,sls O;fä dks bl vf/kfu;e ds v/khu micaf/kr n.M ds fy, nk;h ugha cuk;sxh] ;fn og ;g lkfcr dj nsrk gS fd og vijk/k mldh tkudkjh ds fcuk fd;k x;k ;k mlus ,sls vijk/k ds dkfjr fd;s tkus dks fuokfjr djus ds fy, leLr lE;d~ rRijrk cjrh FkhA ¼2½ mi&/kkjk ¼1½ esa vUrfoZ'V fdlh ckr ds gksrs gq, Hkh] tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh daiuh }kjk dkfjr fd;k x;k gS vkSj ;g lkfcr gks tkrk gS fd og vijk/k] daiuh ds fdlh funs"kd] izca/kd] lfpo ;k vU; vf/kdkjh dh lgefr ;k ekSukuqdwyrk ls ;k mldh mis{kk ds QyLo:i fd;k x;k ekuk tk ldrk gS] ogka ,slk funs"kd] izca/kd] lfpo ;k vU; vf/kdkjh Hkh ml vijk/k dk nks'kh le>k tk;sxk vkSj rnuqlkj vius fo#) dk;Zokgh fd;s tkus vkSj nafMr fd;s tkus dk Hkkxh gksxkA

Li'Vhdj.k-& bl /kkjk ds iz;kstuksa ds fy,-&

¼i½ ^^daiuh** ls dksbZ fuxfer fudk; vfHkizsr gS vkSj blesa dksbZ QeZ] O;fä;ksa dk laxe ;k O;f'V;ksa dk fudk;] pkgs fuxfer gks ;k ugha] lfEefyr gS(

¼ ii½ QeZ ds laca/k esa ^^funs"kd** ls QeZ dk Hkkxhnkj vfHkiszr gS] vkSj O;fä;ksa ds fdlh laxe ;k O;f'V;ksa ds fudk;

24

Hkkx 4 ¼d½ jktLFkku jkt&i=] flrEcj 25] 2013 41(25)

25

ds laca/k esa] mlds dk;Zdykiksa dks fu;af=r djus okyk dksbZ lnL; vfHkizsr gSA

27- vijk/kksasa sasa dk "keu-& ¼1½ izkf/kdj.k] bl vf/kfu;e ds v/khu naMuh; fdlh Hkh vijk/k ds fy, ;k rks dk;Zokgh lafLFkr fd;s tkus ds iwoZ ;k i"pkr~] ,sls vijk/k ds fy, vkjksfir fdlh O;fä ls] vijk/k ds "keu ds :i esa] bl vf/kfu;e }kjk ;k ds v/khu naMuh; vijk/kksa ds fy, vf/kdre tqekZus dh jde ls vU;wu vkSj vf/kdre tqekZus dh jde ds nqxus ls vuf/kd jkf"k] jkT; ljdkj ds vuqeksnu ls] Lohdkj dj ldsxkA

¼2½ ,slh jkf"k ds lank; ij] tks mi&/kkjk ¼1½ ds v/khu izkf/kdj.k ;k jkT; ljdkj ;k jkT; ljdkj }kjk izkf/kdr̀ fdlh vf/kdkjh }kjk vo/kkfjr dh tk;s] mlh vijk/k ds laca/k esa vfHk;qä O;fä ds fo#) dksbZ vkSj dk;Zokgh ugha dh tk;sxh] vkSj dksbZ Hkh dk;Zokgh ;fn igys ls gh dh tk pqdh gS ;k vkjaHk dh tk pqdh gS rks mldk mi"keu gks tk;sxk vkSj ] vfHk;qä O;fä] ;fn vfHkj{kk esa gks rks eqä dj fn;k tk;sxkA

28- vijk/k dk laKkuaaa -& dksbZ Hkh U;k;ky;] izkf/kdj.k }kjk] ;k bl iz;kstu ds fy, izkf/kdj.k }kjk lE;d~ :i ls izkf/kdr̀ fdlh Hkh vU; vf/kdkjh }kjk fd;s x;s fyf[kr ifjokn ds flok;] bl vf/kfu;e ds v/khu n.Muh; fdlh Hkh vijk/k dk laKku ugha djsxkA 29- ljdkj dh fu;e cukus dh "kfässs -& ¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] vkSj iwoZ izdk"ku dh "krZ ds v/;/khu jgrs gq,] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fu;e cuk ldsxhA

¼2½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e] muds bl izdkj cuk;s tkus ds i"pkr~ ;Fkk"kD; "kh?kz] jkT; fo/kku&e.My ds lnu ds le{k] tc og l= esa gks] pkSng fnu ls vU;wu dh dkykof/k ds fy,] tks ,d l= esa ;k nks mÙkjksÙkj l=ksa esa lekfo'V gks ldsxh] j[ks tk;saxs vkSj ;fn] ml l= dh] ftlesa os bl izdkj j[ks x;s gSa ;k Bhd vxys l= dh lekfIr ds iwoZ jkT; fo/kku&e.My dk lnu ,sls fdUgha Hkh fu;eksa esa dksbZ Hkh mikUrj.k djrk gS ;k ;g

25

41(26) jktLFkku jkt&i=] flrEcj 25] 2013 Hkkx 4 ¼d½

26

ladYi djrk gS fd ,sls dksbZ fu;e ugha cuk;s tkus pkfg,a rks rRi"pkr~ ,sls fu;e dsoy ,sls mikUrfjr :i esa izHkkoh gksaxs ;k] ;FkkfLFkfr] mudk dksbZ izHkko ugha gksxk] rFkkfi] ,slk dksbZ Hkh mikUrj.k ;k ckfrydj.k muds v/khu iwoZ esa dh x;h fdlh ckr dh fof/kekU;rk ij dksbZ izfrdwy izHkko ugha MkysxkA 30- izkf/kdj.k dh fofu;e cukus dh "kfäz sz sz s -& ¼1½ izkf/kdj.k] jkT; ljdkj ds iwoZ vuqeksnu ls] bl vf/kfu;e ds v/khu fofu;eksa] }kjk micaf/kr fd;s tkus okys lHkh ;k muesa ls fdUgha ekeyksa ds fy, vkSj lk/kkj.kr;k] ,sls lHkh ekeyksa ds fy,] ftuds fy, izkf/kdj.k dh jk; esa] bl vf/kfu;e ds v/khu mldh "kfä;ksa ds iz;ksx vkSj mlds d`R;ksa ds fuoZgu ds fy, mica/k fd;k tkuk vko";d gks] bl vf/kfu;e vkSj rn/khu cuk;s x;s fu;eksa ls laxr fofu;e cuk ldsxkA ¼2½ izkf/kdj.k }kjk] jkT; ljdkj ds vuqeksnu ls fofu;eksa ds cuk;s tkus ds yafcr jgrs] ty lalk/ku foHkkx }kjk vuqlj.k fd;s tkus okys fu;eksa vkSj izfØ;kvksa dk vuqlj.k] izkf/kdj.k }kjk ;Fkko";d ifjorZuksa lfgr] blds d`R;ksa dks dk;kZfUor djus ds fy, fd;k tk;sxkA 31- dfBukb;ksa ds fujkdj.ksa ssa ssa s dh "kfä-& ¼1½ bl vf/kfu;e ds mica/kksa dks izHkkoh djus esa ;fn dksbZ dfBukbZ m w̃r gksrh gS rks jkT; ljdkj] ,slk volj vkrs gh] jkti= esa izdkf"kr vkns"k }kjk] ,slh dksbZ Hkh ckr dj ldsxh tks bl vf/kfu;e ds mica/kksa ds vlaxr u gks] tks mlds dfBukbZ ds fujkdj.k ds fy, vko";d ;k lehphu izrhr gks( ijUrq ,slk dksbZ Hkh vkns"k bl vf/kfu;e ds izkjaHk dh rkjh[k ls nks o'kZ dh dkykof/k dh lekfIr ds i"pkr~ ugha fd;k tk;sxkA ¼2½ mi&/kkjk ¼1½ ds v/khu fd;k x;k izR;sd vkns"k] blds fd;s tkus ds i"pkr~ ;Fkk"kD; "kh?kz] jkT; fo/kku&e.My ds lnu ds le{k j[kk tk;sxkA

izdk"k xqIrk]z qz qz q

izeq[k "kklu lfpoAz qz qz q

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LAW (LEGISLATIVE DRAFTING) DEPARTMENT

(GROUP-II)

NOTIFICATION

Jaipur, September 25, 2013 No. F.2 (28) Vidhi/2/2013.- In pursuance of Clause (3) of Article 348 of the Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following translation in the English language of the Rajasthan Jal Sansadhan Viniyamak Adhiniyam, 2013 (2013 Ka Adhiniyam Sankhyank 38):-

(Authorised English Translation)

THE RAJASTHAN WATER RESOURCES REGULATORY

ACT, 2012

(Act No. 38 of 2013)

[Received the assent of the Governor on the 25thday of September, 2013]

An

Act

To provide for the establishment of the Rajasthan Water Resources Regulatory Authority to regulate water resources within the State of Rajasthan, facilitate and ensure judicious, equitable and sustainable management, allocation and utilization of water resources, fix the rates for use of water for drinking, agriculture, industrial, and other purposes, and matters connected therewith or incidental thereto.

Be it enacted by the Rajasthan State Legislature in the Sixty-third Year of the Republic of India, as follows:-

CHAPTER-I

Preliminary

1. Short title, extent and commencement.- (1) This Act may be called the Rajasthan water Resources Regulatory Act, 2012.

(2) It extends to the whole of the state of Rajasthan.

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(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different areas and for different sections of this Act.

2. Definitions.- (1) In this Act, unless the context otherwise requires,-

(a) "aggregate bulk water entitlement" means an aggregate of entitlements issued to a group or association of water user entities for the purpose of joint management of the bulk water entitlements;

(b) "allocation" means the portion or percentage of an entitlement declared annually or seasonallly by the prescribed authority to be made available to the holder of an entitlement based upon the availability of water for the period whithin the sub-basin, river basin, project or storage facility for that season or year; and during water crisis or scarcity on the principle of proportionate entitlement;

(c) "Authority" means the Rajasthan Water Resources Regulatory Authority established under section 3;

(d) "Board" means the State Water Board constituted under section 14;

(e) "bulk water entitlement" shall mean the volumetric entitlement to a share of the surface water resources produced by a project, river system or storage facility, for a specific category or categories of use, and deliverable within a specific period of time as specifically provided in the order granting the entitlement;

(f) "category of use" shall mean use of water for different purposes such as for domestic, agricultural irrigation, agro-based industries, industrial or commercial, environmental, etc., and includes such other purposes as may be prescribed;

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(g) "Chairperson" means the Chairperson of the Authority;

(h) "Council" means the State Water Council constituted under section 15;

(i) "entitlement" means any authorization by an authority prescribed by the Authority to use the water for the purposes of this Act;

(j) "Government" or "State Government" means the Government of Rajasthan;

(k) "individual water entitlement" means any authorization by the Authority to use the water other than bulk water entitlement or an aggregate bulk water entitlement;

(l) "Integrated State Water Plan" means a water plan approved by the State Water Council;

(m) "irrigation project" means a project constructed to provide irrigation facilities to the land situated in the command area in accordance with the project reports or orders in this regard, as revised from time to time;

(n) "Member" means a Member of the Authority and includes the Chairperson;

(o) "prescribed" means prescribed by the rules or regulations made under this Act;

(p) "prescribed authority" means any authority at various levels within the water resource management system that has been duly authorized by the Authority to determine and declare, on an annual or seasonal basis, the quota or amount of water available within a system for use as an allocated percentage of the entitlements duly issued by the Authority;

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(q) "project level entity" means a group of all water user entities, from a common supply source within a water resources project;

(r) "Primary Dispute Resolution Officer" means any competent officer or officers authorized by the Government by general or special order for each river basin, to resolve the disputes with regard to the issuance or delivery of water entitlement, under this Act;

(s) "quota" means a volumetric quantity of water made available to an entitlement holder, which is derived by multiplying an entitlement by the annual or seasonal allocation percentage;

(t) "Selection Committee" means a Selection Committee constituted under section 5;

(u) "State" means the State of Rajasthan;

(v) "State Water Policy" means the Water Policy of the State;

(w) "sub-basin" means a hydrologic unit, or hydrologic sub-unit of a river basin within the State;

(x) "sub-surface entitlement" means an individual or bulk water entitlement to a volumetric quantity of water to be extracted in the command area of the irrigation project from a tube-well, bore-well or other well or by any other means of extraction of sub-surface water, or a group or field or wells duly and legally permitted, registered and constructed in accordance with standards prescribed by the Authority;

(y) "utility" means any water user entity responsible for the management, treatment and distribution of domestic or municipal water supplies including water used for industries;

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(z) "volumetric" means a measurement of water on the basis of volume as per the norms of the Bureau of Indian Standard;

(za) "water user entity" means any water users' association, utility, industrial users' association, other users' association or any other group which is authorized by the Authority to receive and utilize a water entitlement; and

(zb) "water users' association" means the Farmers Organizations as defined in clause (f) of section 2 of the Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000 (Act No. 21 of 2000).

(2) Words and expressions used and not defined in this Act but defined in various irrigation or water resources related Acts in the State shall have the meanings respectively assigned to them in those Acts.

Chapter - II Rajasthan Water Resources Regulatory Authority

3. Establishment and incorporation of Authority. - (1) The State Government shall within three months from the date of commencement of this Act, by notification in the Official Gazette, establish an Authority to be known as the Rajasthan Water Resources Regulatory Authority to exercise the powers conferred on, and to perform the functions and duties assigned to, it under this Act.

(2) The Authority established under sub-section (1) shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to contract, acquire, hold and dispose of property, both movable and immovable, and to do all things necessary for the purposes of this Act, and may sue or be sued by its corporate name.

(3) The head office of the Authority shall be at Jaipur.

(4) The Authority shall consist of a Chairperson and two other Members.

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(5) The Chairperson and the other Members of the Authority shall be appointed by the Governor of Rajasthan on the recommendation of the Selection Committee constituted under section 5.

4. Qualification for appointment of Chairperson, other Members and special invitees of Authority. - (1) The Chairperson, the Members and special invitees of the Authority shall be appointed as follows:-

(a) The Chairperson shall be a person who has been an officer not below the rank of Principal Secretary to the State Government and has experience of policy formation and administration in water resources sector;

(b) one member shall be a person having experience of at least 20 years in water resources sector including experience as Chief Engineer in Water Resources Department of State Government;

(c) one Member shall be expert from the field of Water Resources economy, agriculture economics, finance or economics;

(d) three special invitees from major basin of the State, who are having adequate knowledge, experience or proven capacity in dealing with the problems relating to engineering, agriculture, drinking water, industry, law, economics, commerce, finance or management for assisting the Authority in taking policy decisions; and

(e) two special invitees form amongst elected public representatives from command areas of major projects of the State for assisting the Authority in taking policy decisions.

(2) The Chairperson or any other Member of the Authority shall not hold any other office.

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5. Constitution and functions of Selection Committee. -

(1) The State Government shall, by notification in the Official Gazette, for the purposes of sub-section (5) of section 3, constitute a Selection Committee consisting of,-

(a) the Chief Secretary of the State

ex-officio

Chairperson;

(b) the Secretary, Planning Department

ex-officio Member;

(c) the Secretary, Water Resources Department ex-officio Member- Secretary; and

(d) two Experts to be nominated by the State Government. One expert shall be from the field of water resources engineering and another shall be from the field of water resources economy

Member.

Explanation.- For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in charge of a department.

(2) The Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal of the Chairperson or any Member, and six months before the superannuation or end of tenure of Chairperson or any Member, make a reference to the Selection Committee for filling up of the vacancy.

(3) The Selection Committee shall finalize the selection of the Chairperson and Members within one month from the date on which the reference is made to it under sub-section (2).

(4) The Selection Committee shall recommend a panel of three names for every vacancy referred to it.

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(5) Before recommending any person for appointment as the Chairperson or other Member of the Authority, the Selection Committee shall satisfy itself that such person does not have any conflict of financial or other interest which may affect prejudicially, his functions as a Member.

(6) No appointment of the Chairperson or other Member shall be invalid merely by reason of any vacancy in the Selection Committee.

6. Term of office, salary and allowances and other conditions of service of Chairperson and Members of Authority. - (1) The Chairperson or other Member shall hold office for a term of three years from the date on which he enters upon his office:

Provided that the Chairperson or the other Member may be reappointed but for not more than two consecutive terms:

Provided further that no Chairperson or other Member shall hold office after he has attained the age of sixty five years.

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

(3) The salary and allowances and other conditions of service of the Chairperson and other Members shall not be varied to their disadvantage after appointment.

(4) The Chairperson and every Member shall before entering upon his office make and subscribe to an oath of office and of secrecy in such form and in such manner and before such authority as may be prescribed.

(5) Notwithstanding anything contained in sub-section (1), the Chairperson or any Member may,-

(a) relinquish his office by giving in writing to the Governor notice of not less than three months; or

(b) be removed from his office in accordance with the provisions of section 7.

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(6) The Chairperson or any Member ceasing to hold office as such shall,-

(a) not be eligible for further employment under the Government for a period of two years from the date he ceases to hold such office; and

(b) not accept any commercial employment for a period of two years from the date he ceases to hold such office.

Explanation.- For the purposes of this sub-section,-

(i) "employment under the Government" includes, employment under any local or other authority within the territory of Rajasthan or under the control of the Government or under any corporation or society owned or controlled by the Government;

(ii) "commercial employment" means employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or financial business in the Water Resources Sector and also includes a director of a company or a partner of a firm and also includes setting up practice either independently or as a partner of a firm or as an advisor or a consultant.

7. Removal of Member. - (1) Subject to the provisions of sub-section (3), any Member of the Authority shall be removed from his office by order of the Governor on the ground of proved misbehaviour after the State Government, has, on an inquiry, held in accordance with the procedure prescribed in this behalf, reported that the Member, ought on any such ground to be removed.

(2) The Governor may, during the period of inquiry as specified in sub-section (1), against any Member, suspend such Member of the Authority.

(3) Notwithstanding anything contained in sub-section (1), the Governor may, by order, remove from office, the Chairperson

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or any other Member, if the Chairperson or such other Member, as the case may be,-

(a) has been adjudged an insolvent; or

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

(c) has become physically or mentally incapable of acting as Chairperson or Member; or

(d) has acquired such financial or other interest as is likely to affect prejudicially his function as the Chairperson or Member; or

(e) has so abused his position as to render his continuance in office prejudicial to the public interest.

(4) Notwithstanding anything contained in sub-section (3), no Member shall be removed from his office on the ground specified in clause (d) or clause (e), unless the Government has, on an inquiry, held by it in accordance with such procedure as prescribed in this behalf by the Government reported that the Member ought on such ground or grounds to be removed.

8. Power of Government to depute officers and employees to Authority and their service conditions. - (1) The Authority may appoint a Secretary to exercise such powers and perform such duties under the control of the Chairperson and as may be specified by regulations.

(2) The Authority may, with the prior approval of the Government, appoint such number of officers and employees as it considers necessary for the performance of its duties and functions.

(3) The salaries and allowances payable to, and other conditions of service of the Secretary, officers and employees shall be such as may be determined by rules made under this Act.

(4) The Government may, in consultation with the Authority, appoint any Government officer or employee on deputation to the Authority.

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(5) The period of deputation of any such officer or employee to the Authority shall be five years except when any such person is required to be repatriated on the grounds, such as promotion, reversion, termination, superannuation or any such other reasons:

Provided that during the period of such deputation all matters relating to the pay, leave, allowances, retirement, pension, provident fund and other conditions of service of the employees on deputation shall be regulated by the Rajasthan Civil Services Rules or such other rules as may, from time to time, be made by the State Government.

(6) No officer or employee on deputation to the Authority shall be entitled to any deputation allowance.

(7) The salaries and allowances of officers or employees on deputation to the Authority shall be paid by the Authority.

(8) Save as otherwise provided in this section, the terms and conditions of services of employees on deputation to the Authority shall not be less advantageous than those applicable to them immediately before deputation and shall not be varied to their disadvantage except with the previous sanction of the State Government.

(9) The Authority may appoint consultants required to assist the Authority in the discharge of its functions on such terms and conditions as may be determined by regulations.

9. Proceedings of the Authority. - (1) The Authority shall meet at such time and places as the Chairperson may direct and shall observe such rules of procedure in regard to the transaction of business at its meetings including the quorum at its meetings as may be determined by regulations.

(2) The meetings of the Authority shall be presided over by the Chairperson and, in his absence, by such Member as may be chosen by the Members present at such meeting.

(3) All questions that come up before any meeting of the Authority shall be decided by a majority of votes of the Members

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present and voting, and in the event of an equality of votes, the Chairperson or the person presiding shall have the right to exercise a second or casting vote.

(4) Save as otherwise provided in sub-section (3), every Member shall have one vote.

(5) All orders and decisions of the Authority shall be authenticated by the Secretary or any other officer of the Authority duly authorized by the Chairperson in this behalf.

(6) Special Invitee Members may take part in deliberations in a meeting of the Authority but shall not be entitled to vote at such meetings and shall also not form part of the quorum.

(7) The Authority may, with approval of the State Government, constitute committees, with such terms of reference as it may consider necessary, to assist or advise it on specific technical matters.

10. Vacancies, etc. not to invalidate act or proceedings. - No act or proceedings of the Authority shall be questioned or shall be invalidated merely on the ground of existence of any vacancy or defect in the constitution of the Authority.

Chapter - III

Powers, Functions and Duties of the Authority

11. Powers, functions and duties of the Authority. - The Authority shall exercise the following powers and perform the following functions, namely:-

(a) to determine the distribution of entitlements for various categories of use and the equitable distribution of entitlements of water within each category of use on such terms and conditions as may be prescribed;

(b) to enforce the decisions or orders issued under this Act;

(c) to determine the priority of equitable distribution of water available at the water resource project, sub-basin and river basin levels during periods of scarcity;

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(d) to establish a water tariff system, and to fix the criteria for water charges both for irrigation and drinking water after ascertaining the views of the beneficiary public, based on the principle that the water charges shall reflect the full recovery of the cost of the operation and maintenance after duly accounting for the inefficiencies of the delivery system so that the cost of inefficiencies are not passed on to the beneficiary;

(e) to administer and manage inter-state water resources apportionment on river systems, of the State;

(f) to review and clear water resources projects proposed at the sub-basin and river basin level to ensure that a proposal is in conformity with Integrated State Water Plan and also with regard to the economic, hydrologic and environmental viability and where relevant, on the State's obligations under Tribunals, Agreements, or Decrees involving inter-state entitlements;

(g) in the event of water scarcity, the Authority, in compliance with its policy and rules for allocating such scarcity, shall adjust the quantities of water to be made available to all entitlements and shall permit the temporary transfer of water entitlements between users and categories of users;

(h) to establish regulatory system for the water resources of the State, including surface and sub-surface waters, to regulate the use of these waters, apportion the entitlement to the use of the water of the State between water using categories;

(i) to establish a system of enforcement, monitoring and measurement of the entitlements for the use of water to ensure that the actual use of water, both in quantity and type of use are in compliance with the entitlements as issued by the Authority;

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(j) to administer the use and entitlement of water resources within the State in a manner consistent with the State Water Policy to ensure the compliance of the obligation of State with regard to the apportionment of inter-state waters between the State and other States;

(k) to promote efficient use of water and to minimize the wastage of water and to fix reasonable use criteria for each category of use;

(l) to determine and ensure that cross-subsidies between categories of use, if any, being given by the Government are totally offset by stable funding from such cross-subsidies or Government payments to assure that the sustainable operation and maintenance of the water management and delivery systems within the State are not jeopardized in any way;

(m) develop the State water entitlement data base that shall clearly record all entitlements issued for the use of water within the State, any transfers of entitlements and a record of deliveries and uses made as a result of those entitlements;

(n) to facilitate and ensure development, maintenance and dissemination, of a comprehensive hydro- meteorological information data base;

(o) the Authority may review and revise the water charges after every three years;

(p) the Authority may ensure that the Irrigation Status Report is published by the Government every year. Such report shall contain all statistical data relating to irrigation including details in respect of district-wise irrigation potential created and its actual utilization;

(q) to prescribe service standards for the service providers of water with prior approval of the Government and ensure compliance of these standards;

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(r) to ensure re-cycling and re-use of water as per prescribed standards; and

(s) to impose and ensure complete ban on encroachment on water bodies.

12. General policies of the Authority. - (1) The Authority shall work according to the framework of the State Water Policy.

(2) The Authority shall, in accordance with the State Water Policy, co-ordinate with all relevant State agencies to implement a comprehensive hydro-meteorological data system for the State.

(3) The Authority shall, in accordance with the State Water Policy, promote and implement sound water conservation and management practices throughout the State.

(4) The Authority shall support and aid the enhancement and preservation of water quality within the State in close co- ordination with the relevant State agencies and in doing so the principle of "polluter pays " shall be followed.

(5) The Authority shall fix the quota at project level, sub- basin level, on the basis of the following principles: -

(a) for equitable distribution of water in the command area of the project, every landholder in the command area shall be given quota to irrigate his land only;

(b) the quota shall be fixed on the basis of the land in the command area:

Provided that during the water scarcity period each landholder shall, as far as possible, be given quota adequate to irrigate at least one acre of land; and

(c) in case of existing major projects, the Authority shall not change the water allowance which have already been approved by the State Government, without prior approval of the Government.

(6) The Authority shall ensure that the principle of "tail to head" irrigation is implemented by the concerned authorities.

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(7) (a) The Authority shall strive to make the water available to the drought prone areas of the State and encourage schemes and technology for recharge of ground water;

(b) The Authority shall ensure that the funds made available to a drought prone district are spent preferably in the areas, where irrigation facilities are less than the other areas of that district.

13. Powers of Authority and Dispute Resolution Officer. - The Authority and the Primary Dispute Resolution Officer shall for the purposes of making any inquiry or initiating any proceedings under this Act, have the powers as are vested in a civil court, under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters, namely:-

(a) the summoning and enforcing the attendance of any witness and examining him on oath;

(b) the discovery and production of any document or other material object producible as evidence;

(c) the reception of evidence on affidavits;

(d) the requisition of any public record;

(e) the issue of commission for examination of witnesses;

(f) review its decisions, directions and orders; and

(g) any other matter which may be prescribed.

Chapter - IV State Water Planning

14. State Water Board. - (1) The State Government shall, by notification in the Official Gazette, constitute a Board to be known as the State Water Board for the purposes of this Act.

(2) The Board shall consist, of the following Members, namely:-

(a) the Minister Incharge, Water Chairperson; Resources Department

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(b) the Minister Incharge, Indira Gandhi Nahar Department ex-officio Member;

(c) the Chief Secretary of the State ex-officio Member;

(d) the Principal Secretary, Planning Department

ex-officio Member;

(e) the Director/ Commissioner, Watershed Development

Department

ex-officio Member;

(f) the Secretary, Public Health Engineering Department

ex-officio Member;

(g) the Secretary, Command Area Development Department ex-officio Member;

(h) the Secretary, Agriculture Department

ex-officio Member;

(i) the Secretary, Indira Gandhi Canal Project Department ex-officio Member;

(j) two Experts nominated by the State Government. One expert shall be from the field of water resources engineering and another shall be from the field of water resources economy ex-officio Member;

and

(k) the Secretary, Water Resources Department

ex-officio Member-

Secretary.

Explanation.- For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in charge of a department.

(3) The Board shall prepare a draft Integrated State Water Plan on the basis of basin and sub-basin wise water plans prepared and submitted by State Water Resources Planning Department.

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(4) The Board shall submit its first draft Integrated State Water Plan to the Council for its approval within six months from the date on which any of the provision of this Act is made applicable in the State.

(5) The Board shall, while preparing the draft Integrated State Water Plan mentioned in sub-section (3), consider the directives of the State Water Policy.

(6) The Board shall meet at such time and place as the President of the Board may decide and shall follow such procedure as may be prescribed.

(7) The Board shall prepare a Vision Document on Water Resources, Management and Allocation of water on the basis of long term requirement and submit its report to the Council.

15. State Water Council. - (1) The State Government shall, by notification in the Official Gazette, constitute a Council to be known as the State Water Council for the purposes of this Act.

(2) The Council shall consist of the following Members, namely:-

(a) the Chief Minister ex-officio President;

(b) the Minister Incharge, Water Resources

Department

ex-officio Vice-

President;

(c) the Minister Incharge, Indira Gandhi Nahar Department

ex-officio Member;

(d) the Minister Incharge, Agriculture Department ex-officio Member;

(e) the Minister Incharge, Rural Development and Panchayati Raj Department ex-officio Member;

(f) the Minister Incharge, Public Health Engineering Department

ex-officio Member;

(g) the Minister Incharge, Finance Department ex-officio Member;

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(h) the Minister Incharge, Planning Department ex-officio Member;

(i) the Minister Incharge, Urban Development

Department

ex-officio Member;

(j) the Minister Incharge, Industries Department ex-officio Member;

(k) the Minister Incharge, Environment Department ex-officio Member;

(l) the State Minister, Water Resources Department

ex-officio Member;

(m) the Secretary, Command Area Development

Department

ex-officio Member; and

(n) the Secretary, Water Resources Department ex-officio Member- Secretary.

Explanation. - For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is incharge of a department.

(3) The Council shall approve, with such modifications as deemed necessary, the draft of the Integrated State Water Plan submitted by the Board within a period of six months from the date of submission of the plan.

(4) The Integrated State Water Plan may be reviewed after every five years from the date of its approval by the Council.

(5) The Council shall meet at such time and place as the President of the Council may decide and shall follow such procedure as may be prescribed.

(6) After final approval, the Integrated State Water Plan shall be sent to the Water Regulatory Authority for implementation.

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Chapter - V

Accounts, Audit and Reports

16. Grants and advances to Authority. - The State Government may, after appropriation duly made by the State Legislature, by law in this behalf, make such grants and advances to the Authority as it may deem necessary for the performance of its functions and discharge of its duties under this Act; and all grants and advances made shall be on such terms and conditions as the State Government may determine.

17. Budget of Authority. - The Authority shall prepare in such form and at such time in each financial year as may be prescribed, its budget for the next financial year, showing the estimated receipts and expenditure of the Authority and forward the same to the Government.

18. Accounts of Authority. - (1) The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed by the Government in consultation with the Accountant General.

(2) The accounts of the Authority shall be audited by the Accountant General at such interval as may be specified by him and any expenditure incurred in connection with such audit shall be payable by the Authority to the Accountant General.

(3) The Accountant General and any person appointed by him in connection with the audit of the accounts of the Authority under this Act shall have the same rights and privileges and authority in connection with such audit as the Accountant General generally has in connection with the audit of Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the offices of the Authority.

(4) The accounts of the Authority, as certified by the Accountant General or any other person appointed by him in this behalf, together with the audit report thereon shall be forwarded annually to the State Government by the Authority and the State Government shall cause the audit report to be laid, within a period

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of six months from the date of its receipt, before the State Legislature.

19. Annual report of Authority. - (1) (a) The Authority shall prepare once every year in such form, and at such time as may be prescribed, an annual report, giving a summary of its activities during the previous year and copies of the report shall be forwarded to the State Government;

(b) Such annual report shall include an annexure containing irrigation backlog of each district based on the State average Rabi equivalent irrigation potential district wise sown area, standard Rabi equivalent irrigation potential from State sector and local sector schemes, percentage of irrigation potential to the sown area, percentage less than the State average, backlog in heotares for the latest year for which the data is available, and every year thereafter, physical backlog worked out on the basis of State average and financial backlog based on the latest schedule of rates;

(c) Such report shall also include annexure showing district wise and region wise yearly expenditure incurred on the Irrigation Sector and cumulative figures upto latest year for which data is available and every year thereafter; and

(d) The details of annexure at clauses (b) and (c) may be modified in accordance with the Governor's directives, from time to time.

(2) A copy of the report received under sub-section (1) shall be laid, within six months, after it is received, before the State Legislature.

Chapter - VI Miscellaneous

20. Disputes and appeals. - (1) The Government shall by general or special order issued in this behalf authorize any competent officer or officers as Primary Dispute Resolution Officer, to resolve the disputes with regard to the issuance or delivery of water entitlement, under the Act.

(2) The Primary Dispute Resolution Officer shall follow such procedure as may be prescribed while hearing the disputes.

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(3) Any person aggrieved by an order of the Primary Dispute Resolution Officer may, within sixty days from the receipt of such order, prefer an appeal to the Authority:

Provided that the Authority may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the aggrieved person had sufficient cause for not preferring the appeal within the said period of sixty days.

(4) The Authority shall follow such procedure while hearing the appeals as may be prescribed.

21. Directions by Government. - (1) The Government may issue to the Authority such general or special directions in writing in the matters of policy involving public interest and the Authority shall be bound to follow and act upon such direction.

(2) If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the Government thereon shall be final.

22. Power to suspend water entitlement. - In case the State Government is of the view that there is an acute drinking water problem in the State or a part thereof the Government shall be empowered to suspend the water entitlement for a period to be decided by the State Government without any notice or compensation.

23. Members, officers and other staff of Authority to be public servants. - The Chairperson, Members, officers and other employees of the Authority shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act or rules or regulations made thereunder, to be public servants within the meaning of section 21 of the Indian Panel Code, 1860 (Central Act No. 45 of 1860).

24. Protection of action taken in good faith. - No suit, prosecution or other legal proceedings shall lie against the Government or the Authority or any officer of the Government or any Members, officer or other employees of the Authority for anything done or purported to have been done in good faith in pursuance of the provisions of this Act or rules or regulations made thereunder.

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25. Punishment for non-compliance of orders under this Act. - Whoever fails to comply with any order or direction given under this Act, within such time as may be specified in the said order or direction or contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act or any rules or regulations made there under shall be punishable with imprisonment for a term which may extend to six months or with fine, which may extend to ten times of the annual water charges or, with both in respect of each offence.

26. Offences by companies. - (1) Where an offence under this Act has been committed by a company, every person who at the time, when the offence was committed, was in charge of, and was responsible to the company for the conduct of the business of the company as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:

Provided that nothing contained in this sub-section shall render any such person liable to any punishment under this Act if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanation. - For the purposes of this section,-

(i) "company" means a body corporate and includes firm, association of persons or body of individuals whether incorporated or not;

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(ii) "director" in relation to firm, means a partner in the firm, and in relation to any association of persons or body of individuals, means any member controlling the affairs thereof.

27. Compounding of offences. - (1) The Authority may, either before or after the institution of the proceedings for any offence punishable under this Act, with the approval of the State Government, accept from any person charged with such offence, by way of composition of the offence, a sum not less than the amount of the maximum fine and not more than double the amount of the maximum fine for the offences punishable by or under this Act.

(2) On payment of such sum as may be determined by the Authority or the State Government or any officer authorized by the State Government under sub-section (1), no further proceedings shall be taken against the accused person in respect of the same offence, and any proceedings if already taken or initiated shall stand abated, and the accused person, if in custody, shall be discharged.

28. Cognizance of offence. - No Court shall take cognizance of an offence punishable under this Act except upon a complaint in writing made by the Authority or by any other officer duly authorized by the Authority for this purpose.

29. Powers of Government to make rules. - (1) The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules to carry out the purposes of this Act.

(2) All rules made under this Act shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period not less than fourteen days which may be comprised in one session or in two successive sessions and, if before the expiry of the session in which they are so laid or of session immediately following, the House of the State Legislature makes any modification in any of

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such rules or resolves that any such rules should not be made, such rules 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 or anything previously done thereunder.

30. Powers of Authority to make regulations. - (1) The Authority may, with the previous approval of the State Government make regulations consistent with this Act and the rules made thereunder, for all or any of the matters to be provided under this Act by regulations and generally for all other matters for which provision is, in the opinion of the Authority, necessary for the exercise of its powers and the discharge of its functions under this Act.

(2) Pending making of the regulations by the Authority with the approval of the State Government, the rules and procedures followed by the Water Resources Department shall, mutatis mutandis, be followed by the Authority for carrying out its functions.

31. Powers to remove difficulties. - (1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion arises, by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears 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 sub-section (1) shall be laid, as soon as may be, after it is made, before the State Legislature. izdk"k xqIrk]z qz qz q

Principal Secretary to the Government.

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Government Central Press, Jaipur.

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