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.• MADHYA: lU\ADDH~ A:.qf' ,l'~;l.•rif\~(9 ,
" THE MADIW4. PRADESH YIBBAGl'!A JAN~ _ (~KSHrtON «A HAZIlI KARAYA J~A:.,TA~ DAS¥,~JPN~,~~~ ~"A 1M'~~~ ~9'1.t, ,,'
• , ••........• , ,_ t ',' ,. To ~~ ~ ~ t """ .1~~4 ~e ~qt cq ~ •.•~~w~pp tk'9~ Ma}'l tm;.~ fit'8t'~bblWJM i~, the "Madhya PracL:sh(J1lJ'.ette'·(Extra .•ordinary, -dated dle 17th M~YI l~~.]' All Act to proVide, tot the .;nrorc:esneat 'of at_dance or wltlle$8ea aJ1d production of ,:;:'~U::::T~J:..~;~.~~"~~fQ,1; ~-~~ :fift~ '~~,nth or _avllU ' ' • ,f 'u
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.1. (1) This ACl~f ~ ~»e,•.d ~~t~ ~,,4~,.'Xibl1mP~~!l~,_ ,(~~yon K4l Short title,
Ham Kara~ Jana'~ Dasta\"ejon .n.aPe8A Karaya Jma) Adlllnl~m. 1979. extent and
• ' " , _' " ,."', '*. A, .•. rCl ; 1 " It '; commenceIDent.
(2) It extends-tothe wi10le of the SUire of mdhy~Fradesh. , §~)tu1\ha11 come, int(),fb,c:er
~~rrtf rr:s'~e'~9:te' G.o~~i~ ~~y~a~:fl~~a~~~. tLNtb~ ' ' '" " -" F , . f ' _.. ' .,'.' ~ .• t • ~ [J l '" .~••. ' .t, '40. ',~•. Tlie,pro~ .Q!.w~~S\l~~RR~ tP-'«l~)t depa1't~tal1n~ ••• CIe., iti' iela- Departmental tiOqr lOA- ," . 'to ' t·', r i.T iLl,", ' ' ; {<:. •• ) ::, • ,-' inquiries to,
• ", /'.,,; ~ " .,~, . " I' "'.' .••..., which Act sh~1l-,
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(iI) p8fSQA8 wno, ~a:vinl been' appainred to anY'pub1ic~ or j10st in' conIili'cdt1r 1rith the dairs of the St4ite. ~re i~ service or, paX of,- .. '
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(41~~~()ratlon:~J16t.()r~.¥~[~., l~, ,. ~de,. 1i~.',~~~Aa~ Legislature ; 'md' OWn'ed '-or"c»htromcHJ,' tbe state:G~~ ~"
Cu..1) any Govemtiten.,t .compap.1 within, the meanin.B..of ,e.;~.~.Qn.6.~7ofthe"<;:?Jnpaoies ,': , ~<,~ 19B6~" 1:0619561 in wkichit4tll~t~ BhYo.lie ~ cent... o~1>aid up shase capital is held by the State Goveintdf:nt" otiJtn.y compkny which is a subsidiary of such G~ment~ c~P,3ny; ..
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(6) ·:inquiringanthority·· means an officer or ~~oriJy ~ppoipted by the State Govern.- ..~~~~rby IJnY.•p1Ji9CJ;. or ,~~lHIJ>9r.~t~k t
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l .I. This Act may be called the Madhya Pradesh VibhagiyaJanch (~akshiyon Ka Hal.ir Karaya lana ..... w;..:...'t •.::r:.J:'~Dastavejon Ka Pesh Karaya lana) Sanshodhan Adhiniy~m, 1997. ' I "
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THE MADHYA !'HADESH VIBHAGIY A JANCH (SAKSHJ)'ON KA IIAZm KAi~,\. "l';;A~' ~, JANA tATflA DASTAVEJON KA PESH ICA~AYA JANA)
.. SANSIIODlIAN ADJUNIYA1\1, 19T'
[Received thc asSclIl of the GO\'crnor (Ill tJlC 291h March 1997' assent first puhliShed in,lhe "l\1l1dhya Pradesh (;.lZct:",
" II ,(E.traoordiuIII"Y)"d>lted tbe5tu April, I~:rl].. '"
An Act to'amcnd thc1\'lbdh}"3 Pradesh Vibhagiya Ja9Ch(S,akshiY~~1 Ka Hazir Karaya JanaTalha Dastim~jonKa Pesh Karaya Jalla) AdhiniY3m, 1979.. 'i
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Short tilk.
Omission of
Section 4.
Amendmcnl of
Sl:clioll 5.
A mcndment of
Section 6.
(i) in the marginal heading the word "aulhorised" shall be omilted; .. ' II
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(ii) in sub-section (1), fOrlhe words, figure and brackel,,'>"Ever~ inquiring aUlhority alJlh~)rised under Section 4 (Ilcrcinaher referred 10 as Ihe "aullilJriscd u:qu'iring aUlhori[Y)"lhe words "Every inquiring aUlhority" shall be substituted;
(iii}in sub-sections (2), (3) and (4), tile words "authorised" whlever it occur shall be omillcd . . !
4. In Seclion 6 of 11Ie Principal ACI, lhe word "authoriscJ"~ishall be omillcJ.
3. In Section 5 of the Principal Act,-
. ,
I.le it, enacted by Ihe Madhya pradesh Legislalure in th~1FOrly-dighth Y tar of the Republic ofIndia as follows:_
, .
2. Section 4 of the Madhya Pradesh Vibhagiya lanch (Sakshiyon Ka Hazir Karaya lana Talha Dastavejon Ka Pesh Karaya lana) Adhiriiyam, 1979 (No. 14 of 1979~(hereinafler refelTed to as the Principal Act) shall be omi((~. t
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Tn.exerCtse O~h tbe powers conferred
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1:')' sub-eeotiop. (,) 'of_section 1 of the )!".\t\Y•• irad eeh
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ya Janch (SakShiyaonlCa. Hal'ir lCalfaYe.Jane. '£athaI DaB t avej on K•. l'esh lCaraYa Jana) AiU}iniy;.x., 1979 (N,,·1
4
"f 1979 ) , the State GOVl>"",ment hereby .flPl'ointe the 10th February, 1961 as the d~"
omej,nt" fOl;Oe•.
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" " ---'C·I3HOP·AD~.z;f~ee;;',,~~~;BRUAR'Yt81 N~o.C 6-1)'a{hh .'~. :" ·1i~i~rg'm:'Of~ttl.r~~1's;;Wbi;fii~d....'. - "')--; .. ' •• ~ . j by s~}):-seot~on (1) Of's:otion 7 of the' Me.4h't.r::JiJ:d'~1i:{tibhagiya '. : : ':.;,,,._ .:.,:~':!,~:;. ~..' '-1' :),~. ~:;:. ~r.~ "',.'~.;\"'-"";'i r .''";": .';:0 ~""7";_';-\:_f- ~
;':~:1"''': ~...~ ~ ~",:~'., J ~oh, (Sak~11~1~"Ka Hazir Karaya"Jana::~,Ta~ha'~'~taveJon:, Ka Pes~
Knr~yaJan~)4dh_~,jYaln~>1979'~N'b.:,'1 ~:::d:t.1919).~~~;:;St'ate:
Go[ernment·h~r.by 'mB.k~sth~ f'oii6:W:illg 'fUief~;~7naieii:~
" ,_.•"~'.•~r:-'",_.'_i.••.••~:;',:,.:.~..,';~" RULE S" 'c' .,.,~, '~' "
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1_ S~i02j;~it~ :'~-":"~";'~~;:J"e' rules~m&t[[b.;-;~~d~::;:the··-M~dhia"
prad::;lbhagiyaJ anoh·(sakSMYd.\: l!i~i1i~~;*.iraY~jana '. '. ".. ,"-.,/ .. ; :'-:: \,"~:::'-~:."-!'> ~}$;~'" " '. '~athA~tavejonKa resh Kara.y~::J~tlf'.l§Nri~-- 1981~ il I' -."
Defil;I1ti~s:- - In these rules,litiv..$~the oont~xt ~:' ~.
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(a) "let'" means,the MadhyaPradesp.VibhtigiY~,Janoh , ' .
,..'-(S~hiyon K~-cHazirKar~a :~ia.n.'a'T~tl1a·D~t'ave j on Xa Pesh Kar~y~ Jana) Adhiniy~,' 197,610-14 of 1:,!J79); , '
(b) "Form" means a form appended to'thesEi:~rules; (0 )'ftseotion't~ means a seotionofthe' :.101;.' 3-
,," ~.•
Prooedur~ for summonin~'andenforcinil flttendanoe of"
witness: - i The inquiring autht)1-ity who is'vested ''l .•
,with th~ powers Of.'aOi';'11 aourtu:nde!rsub-eeotioil (1 )
" •• r" ••• .' •. '.'- -;._ • -f '. of $8o"tion 5 of 'thnAot sha.llfot.1.ow: iR'" a 'departmental in~1r".f the pr~~~du;e ,laid d6wn:';~ :~~~)·riIof the COci~ Of .Civil Procedure,'t908, whiol1:~-h~11apply rnut$t1a $tandis for the purposes Crt 'sl.i.Oriing and'.. - ~ ' enfd!'QU, attendanoe o:f..a_ntness 'and, :~()r,'matters , i
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--- - '- -~-"-r('1iurnC-d~u:ndei.ivereC1bY~thePOst, then the process shall be servnd ni ther by Rcv.cnucPOlion or' by' Proc~gs Servcr thrqugh tho Dist rict Judge; as ma.Y·'be "cons'iCfered sui table' by th
i' !nquiririg a.uthority, ~/'prov:idEid in clause.,(2.}".Of.rule.4_ , > > "9· Pr'oceture for seeking
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. '- \ ... ~ . ':OontiilU,O tOibcY'seOUrod" inthd" MA:nnCr"'as hltherto'J?i-ondod. ~:
• > ,~;fhero;7in .thei.6aao:f
of:";a depart~ental ":inquiry :iih~J~itlqid..r1ng ~ thori ty ... ," ,,. -".,;", ' .. ' .. , l
is' s;atisfipd i;hat(i1;~·:i.s~nocessary: to summon: a' pOrSon as a:' Witness Cr t o~~caIlfor' a.'>:documant from him and tha::t 'th~" ~ttehdance .0.£
..
"
; ~,r
..
such. ,person:' Pt.Cf~a",wii;ll~S > 6r_:pr(~~ioIl:of'·. iJu.cH.:1
d.•..X)\l~nt'JIla.!;:not; .\ - ,.
. ",-' ,.
• > • • •• ~ 4'" • .•,
, .
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21
--..,
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"
oth<::rl-.rtS0.be secured , it may, after rGc"rding thE' reas on
II
for doing so, make a reference to the St!lteG~vernment seC?king authorisation under sJ~tion 4- Of the Aot to exercise - -~~ the ~JlQ.lil'rs~.SJl~c1fied~~p,:' ~~t:i.on, 5 r re lati on t c such person •
10. Power to authorise The pOlrer to authorise an inquiring an inquiring O;fficf'r ,~ " .. '
under Section 5:- ' officer under section 5 ~f the Act shall be exereis~d'by 'the 'St'ate Go~ernment if it is of' the opinion that for the purposes ,~f any departmental inquiry it is necessary to do so iD. relation to r:u1y employee or class or category ~f employees spe~ified in ~clauses Ca) and (b) of section 2 of'the Aet.
:~
FOR1\1f -Iii
I
([.e~~J-e 4 )
:1
':-:-o •••••••••••••.••••••••••••- '. , IJOVERNl''IT'NT OF MADHYA PRADJ',SH 'I t!••••0••.••••••••••::__••])ep.~tmen '1~****-::
~ated the •••••••••••.•/
ther:state ::1overnment is of JDPinion that for thes'f'-. -. ,. '•• __ • ".ijo ::
purposes of the; departmental in quirt in relation to .Jhri .' " . _ .. " .• ', il
------------.--- __ :, it, is neoessarv to summon ••••••••••••,. ~- 11 .. '-
• • • • •• • • • • • • •• as, witnessesand'/' or Call for document from •••.••• ~
. ' .... 'I~ 1::;:~
• • • , • . • • • • ...• • ~J I I , ,r."." THT.:R'j.'lF0R."'J, in eXereis? of 'the l'0wers c6nt~rred by . , sUb-section (,) c:f section 4
1·arP)r8, ,Tana)Adhiniyam, 1979(Noe14 ',.,of~J979), the State Government
•. ~i .r.
. "'!i . h~~r0by author;l.s0s Shri
,-tho" .:inqtL'i.r..i1~ anth-Ol"'i'ty.., 1 - ~ t f) \'xnrcisf> the powers gnp-cifted (in
,t'-
\':hiniyam in relation to the above named person. II ····5···
22
•
",_..r"'" •
1
,"
\,"
9V?~M1{Tt diY~A-DIljl~;:t>~lf%';~; i:~;i~(~~~~t~{i~~~~~;~,~P"0.'",' ' '/i'f'i'v,'ii'~;(';'.l.;~;~:.:S:E!,~Ats,·.,])l.ted;.,th.":-~ ••••• ;- ••••• / /~ • I .-1~::'~~>:::.~,~;,">;j~;~'~'~'~~~l~rf:~~~~:~~t:~: ?!:f ;~;(J~~f~;:!'~;..~+'l. -("'~.? f..<.t:~ ~:'~_::.J~.:;."'':':i;:+. ' '.~i'.I\f•.O,>!P.·l~F.,,:I· ,cf A'T·,I 0 Ii.,. "
,. ~",. :~~~I~~,~~,~~~'~~~;i~i,~;!,bt~~~,~'~it~~
X('2',: '5~Q#i~';:'4l6:t, t'1i~~.~~dhya·~rad~~h~V~bKcigiya: J'anch", '
,_\" ~:t;t;~·~'.~;A~;";:--h~-:;';·~-;;I'~"'~~';_"I'.~~··t~,f~..),~., I.~ '.;.·.7/l'f.:·-tf.l}'· ':'~4~:,}"::~;~':"¥~i'f~i';;:L:t .~1~~." >.~.~r,.;~~;.f'~]:
{~(sa.kshli9n~K·a;··~~~;r;':k~·~:~Y.:a".ia)la.~ th~:.Da.sta:vejOn,Ka. Pesh. P
. '.'.I ;.i·',:~~<~~':<}~.f;v>\~·:·'~;·~'e~~t.;f';~,:·,;,;~;>:,l:.~' ~:1~"~,"'·i;f~:;),~.--<....:~;.•.<:..~,_~~~:~~._..._. Kar-a.i8;-;iana)~;Ad!iiniy,-ami '1.9.79: k"io- .">14'" 60£ J 979), the,~ ,.;tate :"' ;'G~f,;~~h~!~~~;;;~t~~~;£,i~~;;l~ii~t':'~t;?;;:;":"~t
,~t0 'eiercise :'the; po:w~I-'s:'Q9nte:r~e~t~6ri.,;1t j;lY-l ~Uh~eot1on (1 J. '.' ... , ...._1: ~;:.: ~..-'~',,-,.~,~~~.~--.,,~ '~-l~::~..' .~~"~."\"'.;:',~,~t~~t~~:.. ~.~i~~ yo l1'. ,'.':~", ./~t~-_
"/ of· sectiOn 4 of the sald,Ac~vr':f'of 'purp'oses~,.o:f',the d,~partmeri.tal ~' •. -,.;.,,- •. , ••.• " ••••••• ~ •.. "'-- ..:,. •••.•••••. _ ..~••••••.•• ':" '- .. ,;.'_~:';.'';.,;: ••--- ~~~._.~ ... l~~ '_'1 •••••• ': ••• -. :/ ~',:.' ••• _. \ ~ v.: I ~ ~, .•••• ~,. "'- :- ~ ~ "". .j..~. -'. ~ I
i~q\!iIT.)~~.ld~ains,t,;,~r~7.~':(7-'7~r:~7't:-;:"~~~~;-:.;.:-:--~-------~-
..
:, -, • y ~--~----~----~-~----~~.~:>7--~~~~~~7~~-~~;
, .
- .Specify' the name..of, the' pers on against whom '·~epartm~nta.l':'iriqUiry i$'being held- ,
••.• ~ ••••••• .".. •.•..•••..•.•.• ;. • ,J " '.
.-...~ -~ .~ ~; ,
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-..~
23
~ ..~ are requested to i •
!
FORM - III
(See rule 6 ) To
(Hameand address of ,the JUdge qoncerned). Sir,
Under the provisions of sub-section (,) of section 5 of the MadhyaPradesh V:tbh~giYa Janoh (Sakshiyon Ka Hazir Karaya Jana'ratb.a Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979 (No.' 14' of 1979) a summor.s induplioate is herewith ,forwarded f('JJ!. service on the witness (N~e~) (address ).You ----------------
C?L use, a oopY' tTf the said summons to be served upon the s'~id witness and ret~ni the ~riginal 'to 'me duly stan~d by' -th~-said·u !
witness, with 'a statement of service endorsed thereon by you.1:, -,
2. A copy of the riotif:tcationNo. dated ----------~ ". , ------.' ""issued by the State Government' in _
• ~'v~ •... ",~.••••• ,.••.• ' .••.. , __ ...•••" ••.j ",', • the Department ", '·f'-".',' under sub-section (1) of section 4 ,of th~~·~q.h.ya l)~a.d'E;sh'vibliagfYa-:-Janch (S.akshiyon Ka ~-lazir
" T ,c • - •••.• ' ••• " '" "., v • .. . ' '.' " ' .. ' .. 1""
Varaya ,Tana Tatha1hstavoj on Va Pesh 'f.~araya,Tana)Adhiniyam, .~
". -.:.. ~~ 2':, ',!~'" "l''''-, :l~"~;-'}'"!~.':~~~'~:~'~'-,.:::.:.)':-~';:_'~::;'.".;:'",'. '--~- - . 1979..~~f~rring'oD.·'~he· undersigned the powers specified in
~y('ction 5 of the said Act, is enclosed.
. -~ .'. ~:;::'.f-~"'·'~_ :.1:, -.·~·:·".';..,t~·~:,·,- '~ .~._. '.'.:', .. i
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-,.------ '-:',:; ~.,'.'.'~.,,,.._"."_.. .,:- ----.1--------
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By order and in the name of the -;'G?vernor·, f 1ifadhya Pradesh,
. ~..
. B.J. Ree jee ) t,~ Seeret~:1'rYto ~Government'~' }'[ad.hyaPl~desh,
r~ne ral.Admin l.a-tratJon J\"'-P artment .
24
bring with y<>.!(or to send t;C).·this inquiring authority) (description ot'the dOcuments required).
, ,
attendanceiai<'l <'lawnin :role 1~ ot Order XVI of the OOdeot .t'
\,
......,. ..
1908. .ProC&dure~"",',, \
.""Your travelling allowance and daily allowance will be Paid. by this Tnqui;,-ing Authority on thec
ot YOUr evidenc<>\'rtyOl> taU to' 'comply with this Ol'd<>rwithmt lawtl>l e"CUse, :I'm will. be SUbject to the cons<>quenoee
ot non-
•
······2 ...
'~ .••..•...•..~.,.. .•.... ...•, ....•..
25
_______ day: of _ -2-
Given under my hand and the 'authority this
month), 19 • ---
J1eal" of the. inquiring (name· of the
II
tnquiring Au~hority NO~:- (i) If you are summoned only t1b discover and produce a. document or \other materia.l and not to give evidence, 'you Shall be deemed to havecomplie'd with the 'summons·if. you caUse such document or 6thhr material to.. ~ - .' be discovered and producedb~fore this
. Inquiring Auth.ori ty onthc' day al?-dhour a.f'~res·aid•. -....
(i1 ) .. Rates' of Trave iiilig' AIJ,owa¥ce:.~ .r _,'
The····witiiess "summoned'.'iri""thEf-departmental inqU7-ry Shall be Paid trav~llingand daily'
"'a;1-1·o1·mllces~ccOrdirig to the endt .•. , .:
No. 3024/IV/R-II!Bh.opal dated 29.11.1966 (): the .Finailce' fupart.m.~.rrt..JcoPY enclos€dJ. I~ '.
"
.*** l·',·-:-:d;::' .".'., ,.--.''-.. I~
II
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• "t' , .' • ~ _•.••. ".' . ~ . ,-
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I' '.~ "', ,-, " ~ ,'I . ~ • JI
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26
Copy forwarded' to:-
~>~!, /_."f':~. ~, .~ ';' '";. , l _~I' ~ All"Dcpartmcnts of Government , "
~he_President~ 'Boa.rd of Revenue, MadhYa Pradesh,'"
All;'.Oommissio ncrs. of .DivisiOns,,' MadhyaPradoSh,
'.4.1:[ :Hoads Jof'· Dep.u-tlnen~f!.~~.c.to,.-;... .. ~ :,', , '~- ~
:,~1" .. ,,,;~<:",,,." ' .. ;. '.. " < " .•• " . '. ~aJil!idr>'eo"'eafi~t8ro-!th:it':fllra orneUrii6 pa!ltthe ' ~{I.'!~'!'''~'i\;L~~>lli't'i;r*"),,,;' ; .', )"t~( , '!." , Qit~:-rolt ,nguniio:rm: prOcedur,;' in' rc~ to 'tl'>o pkyment ~t,~i~ "~~~'6t~e'r ifJik"e"i&;;~ to P'ers on a~pci'u'ing
1, ~';?:;~";::;;t~:.;:,;'t',!>:,;." < '1:'"
l} -,.~:,,~;,. ~,1!{_.'\'a:~L~
has
'. p''':.,. ' ',",,, '
,', be en 'under'c Q:ista:irr~ti
:;;{'-~l:' L\,> ''':1~rj~(;V''';)~"'!>,.t.,3ff!.''
.1"~:; ' ::' .'. , .
,'1tic- 'Pitist'~ ,,'tf1Ori§4,~"t/i.g;~ijub ;I(jct:c, i~s9.cd'.:tn consuit!lt lOn with YOUr {\ !0('~;"("~'\'f:'~!1\£f,Pl':.!'\~\I'1\t:'~;;!"?';("'." ", , \'r'1J~,;.J;ulG'overnme'nt;;:is encloseu-. for 1nform~tion.
' .•• , .j' ~. ~!-'.'- J, ' (>:.1 . : .. ; :~~r,!..·j ~i:!!l~" " ' :'; ~ ..
-, ... ht ;: ~":;: .J
., ,
yOUrs~f-a-i--th-:f'uc-11Yi Sd/- S.H. Burso .
Under Secretary to Government of MadhyA. Pr~dosh~F1nance" Dcptt.
****.
Dated the 29th Novp.mber 1965 .Agrahnnynna 7,1887.
....~.
~..
",<1>,._"; >:f" ~.
l'fOe 3024/rv/R~II/Bhopal, ,'~j"- f· ....~<'
<~
:.
~
:1 t ..· .- ---~-, .-,..- -~ -- -"-'- -~:',.:- -:~,'--.. ..••....•...•. "
27
". •. ;:;:,+ ' .. :,i" ;,. 'r": 'if' L,~~ ..•.~~::;,:!:J"'Z'~~'1Qi{.~' The following instructions are the payment of travelling and expenses as in Departmental Enquiries:-
. ,
j S 3•(i ) Where the witness .is a Gover••;,:eo't. sei"vant of this St ate he Shall .be entitled to receive, in respcet pf the att~ndance· before the authority holding thedepartmentS;l .enquiry from the Department under which is serving for the time being, paYment of travelling allowance as on tour,under S-,R- .112-
.. JI
(11) Where the' Govcrnment servant is calied in the depart- mental enquiry to give cvidence as to ~acts. whioh have come to . its knowledge tn th<1dischat"~ of his public" duties •. the minimm time roquired .to be spent by him on the ~""'r:ney to. and from the place where the enquiry is held and the daY!' on wh~chhe is required to remain present before tho '~tho~ity holding thO enquiry shall be treated -as duty. Provided that if thnGovern- ment servant is on leave theontirc time spent shall be treated as part of the leave and he shall ,tot be deemed to > have ~eenrecalled·to.9.1.lty •.. '! .. '. " , . / (ii1) Where .a Government'servant is called by
a>1Y authority holding the departmental enqJiiry to give evidence r:l.Sto facts which have come:to his knowledge· at a time when he waS .not in Governmentservice, he may bc paid travelling allowance as provided in sub-rule (i):' .,'
"
4 •. Where the witrlOss is. a serVant of jthe Govern~ent of Ind1.n or any other state Gov(")rnment,he shall be .ent1.tled to rccaivo inre~pcct of the attendance before -the authorityhold.ing the departmenta.l enquiry, from the central or the statGGOVCrnmonteqneerned, such trav
u!'.tJ.crta:kenon tour and the 'amount SO'!paid shall be paid by
this st8.teGOvcrnmcnt to the central Government or the state
Governm~ntconcerned who shall raise a debit in -respect
tl1.':'oof against this titfl.te Govcrnmcnt.' . ,'I servRllt
Whorea pers on who 113.8 been a GovernmontLis called to
: """,,,', ~_q to i"lcts which havo comoto his knoViledgain
_ '! .'~ " .•••• ~ il ncrs on 1.>Thois not a StqiJ:
~ .• r .•.. : ., ~,'",
2. The Gfficer or· Board holdtng the enqJ.iry shall furnish a ccrtifi"ate in form T to every pArsonappe~ing before him or it to give evidence-
..
IlJSTRUCTIONS R1':LATING TO l'Ay]'r.HT OF TRAVELLDTG AND OTHl'm EXP~NSBSTO WITNESS nr DEI>ARNIJBNTA'L BNQUIRIES. l i
-
... - - - - I....,
iSBued'to regulate
to pers onsappearing
. II
I .
i ; Every person, whether M is a State or ()entral Government servant or not, who is called to give evidence in a departmental Enquiry by either the Government or the Government servant . against whomthe enquiry is made'shall be imt~tled to payment of travelling and other expenses as laid dOwnin these instrue-. "
tions - .
28
'f,
" " .. ", ... ,.... ,. ' .. .J~..;~\:·(..,(;',TP-~;;::t'O~~()l~?:'~{i~~t~~;ti:ons.sh:lll als~'aPPlytq~~~~_~_mon
n 0l711nat,9:tl"by the7;:Di.splina.r;y;~_,Aut-hG-rit-y~-p'rea~lrt the oase in SUpport·,otthc ohnrgc'Defore th(; authority holding the depart-
mpi1ta:Lo~
:In presenting his case, as provided
~insub-lo410 (:6) of ru.le '12 of the Mn.dhyaPradesh Oivil Scrvice.a
.. ' 'c, (pl~ s,i:t,1cj\t1on- q9l1 1;r 01 and,App!,al J .!bll"",•..1965, vill.e,corre
Oontrol'and' Appeal) Rules 196C;" Such perSon shall
;ii~)1\'lt~j;~d, a :oertific"j;e 'iz1;. POrn>II, by the at: thOrity holding .J, ••..:,tfl~:.·n.eP~rtll1en~~11Enquiry •... ' ...
'·'k·;.;:·,;:.".,;,;.\,.,;.'; , " , ', "'. '. ". "".
".:~:,":tt~~~~~lB~,it~~i:~r ~h~~:veJ;{~~tl~":'%li~~ ~~~i ,..••.,'.1,'.,..•",...•.•_,••••~.,...•.••.•, ';;!!it.!", :t!'l"tl:>;? J~;'ofa,~c O!JJlt, ;t <> whi,q~ '!1"<>,h.,1>Qv,<>~ if;~~i ;:tlary
"
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~t""" '- ... '. , ". , •..• , " • ~_. ;;~.'ft!:l,;;(" '~,!.;,>:.", ',"' i;~""';' . ,
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'. ..; .,.
29
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·.·.f .' ' .. ~ ; "" J. /
..~-'. -, ~~,,' ,. (Signature)'. '.' ..' ,-. Disoiplinary Authority/Board of' '''. .' Enquiry/En~iring Officer.
".
"
• • ••
••••," FoRM .' }- I ,.,FORM- .II .
"
.' .;;. '. ~••.. OOpy .:f~od..1iO for<;in£ormat.ion --t-Q ;. ••.• -:;-- 1)ev~rt;!Il.?Il1olAt:r~Of.).
• . . • . ' .'. 't,.' . :: ,., ''',":
travelling ;,.nd othel" expotl.ses.:
Plaoo~'a.n~.Date :'~."
:I'Tot)1ing haS boon pf.l.id to him on accOJ.nt ~ his nt "ft •••••• ;'" ••• • • (Place).
. .shri'(}Iatn~) •••• i., ••••• ,in presenting his oaso on ••••••••••••• ':ic_.tp.,"S is_tQ ..c~~rt1.fy ,that Sh'ri. (Hame,d(!81~a1;ion,q~!ice ~-~ .. _ ..-~-._"",:", -- . .. - ----- -- - _.-
..e,t,c,.) ,.,.,•.•.•••.••.. at;tcndodthc; 'Prooeedin~-in thp, .d~P,fls:tJll()p.t,a+--, ppq1J."'J.7. agt,ina;t, ShJ';i.c~'Tamc."dp~ ignation eta·).·········.··· .to present thPQase. c in .suPPort· .'of. thnchargcs. to. assisy:the
said i,.,· .. , ..f' ••• . .. ',..... ; (SignatllX'O) . :~: .'.. '. ", .·;;;<1)1:.scipl1.naryAu. thQl'1:tyI.Bo~·-,Of·l"J0-!< ,:':"':En:quiry/En<1!.lir1ng Of:fioo'r":: .. c,;>;
:" ",,' " , ...•' '.~ ,'....{," ~_... " ..... ·.i;:r::.t·.~S~;~~·Z'". '. .. ..~ . ooPy; :r~~~ :e"d,n.:e02!"at:L on .•II • •••• • ~ •• lJop:u-tni~nJiJor.iiec • , "',f" .' •••- • ,
~1'._ " '; » .. ";;J,,·'~4.. ~.
,,_.;.,-.:", < •••• "~:~<~~'.,~?-,,', .•. _"1 .'_'
30