LexThe Chhattisgarh goseva ayog Act, 2004
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act~1
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THE CHBATTISGARJ-1 GOSEVA AYOG ACT, 2004
.(No.23.'of 2004) ·
TABLE OF CONTENTS.
Sections:
I. Short title and comtnencenient
2. Definitions
3. ., C<?11s1ituti9tl of Ayog_.
4. . Members to be nominated by the State Govcrmnent.
5. Disqirnlificalio11s.
6. Terms and condilions of Appointmei1t of members of Ayog .
7. Casual vacancy.
8. HeaLlquarler and meetings of the-Ayog.
9. Vaca_ncy not to 1nvalidated proceeding.
l 0. Appointment .of Officers and other employees.
11. Regisfr~1Uon of lnsLilulions ancl audit of their accounts.
12. Fu_nctions nfthe Ayog.
· 13. Funds of the Ayog.
14. 13anker of the Ayog. ·
l 5. Pmver qf the /\yog to cHll for records.
16. Accounts and audit.
17. Annual Report.
18. Action on Ayog's report. ·
19. . Po\vcr or thcSt"~i"; Gcwcrnrnent to call for reports, returns, etc..
20. Directions of the State Government
21. . ivlembers of the 1\vog to the public servants.
22. Protection of action taken in good faith.
Power to mnkc rules.
28 (9)
28 (10)
THE cHnATTISGARH cosEvtA.voc ACT; 2004
.. · (No.B of2004) .
An Acqo cst:iblish a Gose,·n Ayog for lhqirest<rv:iti~n mid ,yelfarc of c:iltle in the Stale, for supervision and control
of i11stit11tio11s and lo provide fm· ninliers rn1111ected llicrewith mtd incitiental thereto.
Be it cmicled by the Chlrnlli~garh Legislc1lure in the fifily - fifith Year of the Republic of lllllia as follows :-
t: Shor( (Hie
and
COllllllc.'UCC
mcut
2. Oefinations
3.Constitutiou
of Ayog
(I) · . This Ac.t may be cc1l1ed the Chhattisgarh Goseva Ayog Act, 200,1. ·
(2) It extends lo the whole of the state _of Chhattishgarh. .
(:I) It shall come iiilo force from the date ofils publication in the Official Ga.zelle.
In I his Act unless tl;e context otherwise 1~eq11ires - .·
· (a) " Ayog'' means the Chhallisgarh Goseva Ayog established under Section -3;
(b) " i\giiculturc Cattle'' means cows' of all ngesr calve.s of cows and of she buffaloes,bulls.
bullocks, male.and fenrnle buffaloes:
le) \ ,
( d)
" Chairperson" means .the Chairperson of thfAyog;
" l11s{itulion" means any chariiable institution eiigaged in tatlle welfare rmd est.iblishe:.I . I • ... . . .
for the p_urpose or keeping, breeding, rearing and maintaining cnttle or for the purpose of
receplin,;, prolection, care, mmiagemenl and treat111ei1t or infirm, aged and diseased c;1ltle
and im:ludc:s Ciosada11, Gosha la, f1 i1tjrap~le, Gorakshan Sanstlrnn af,d their Federation
\1r Union registered t111Lier any enactment for .the lime being in force 11r otherwise:
(e) "f'l'lember" 111ca11s\1 me111ber ofihe Ayog or its committee and includes !lie Chairpersuil.
The Slnte Ciovernment slrn!! c:o11sl itulc n body to be k.110'.rn ns llie Uoseva Ayog. The A_v9g sllai I
t:\insists o i the _Ci1r1iq>erso11 and the following lllernbers,:-
1.
(ii)
(iiil.
(iv),
Ex-orlicio members. -
,'\ghcuhme l'n,dt1clio11 Corn!nissioner.
~ienetary, Rurnl Develop1i1enl Department;
Director, Vele:·i,rnry Services;
: I)irector, 1\gric11llure ;
(v) Rcg.i•;trnr, Co0 operntivc Societies
l vi) Secretary/ Addi! ioiw! Secretary, Agricultme (Yeteri,1my)
(vii) Di1ec1i1r (ic11rrnl of Poiice,
I
'1
\ !
i l
'! .. . .,
I Members to
, h!_' 11m11inated
lJy the Stak
Gnvcrnment
5 Distttrnlificatiun
(t. • ',:rllf:-i ;; \JH\
. l'lill\lUiom or
- appoint rnrnt of
,,· · ml'mbcrs ufthc
A)'Ug
2.
{§TJ9flli~ @"Cf::f, ~ 18 -~ 2005 28 ( 11)
(viii) Ai1 Ofiiccr lo he nomiirnle<l by Finance l)eparlment nol b_elow the rank of Oeµuly Secrelary;
(ix) /\ 11 (°)fficer ol State Bank of i;;~li"a 1\bl below ti1e ra11k of /\sstl. General Manager;
(x) Addition~l Dir~ttoi· /Joint Director o(Veterinaiy Services, who stmll also be the Secretary of the Ayog;
(:xi) Five 11u1i ollicial 1i1embers to be nomin:ited by the State Government preferably from persons
having inte1'es1\1 cattle welfare;
The Ayo·g 111c1y invite officers or expert as-special invitiesns mid when necessary.
3. The St.ite <,overnment may constitute <litrkt and block level rnmmittees as may be prescribed under
rules.
( l ).
(2)
The Slntc Government shall appoint Chairpersun and Members of the Ayog.
Chairperson·aiid n(m-omcial i,;ei11be"r of the t\yog shall hold office for a period of three years rrom
!ht; dale or ihe appoinlmenl.
i'fo person shat!!)~ eligible for appointment as a non-official member ifhe-
(2)
l;i) . is llOl a citizen M India;
(h) lrns 11\it alt,iined the age of t'wenty one years;
( c) bas been atUudged by a Competent Courl lo be of unsound mind;
(d) li,is been sentenced by any cotirt to i111pris.onmcnt fqr an offence involving morn I
lmpitude;
(e) has l;een dismissed from \he service ur the Gt>vcrn111e11t for lllisconducl ;;ml has been
dee Iii red Jo be disqualified for employmenl in pub I ic service; nml
1 f) is nn •mdischarged insolvent
'i here siwll \)e pa id -!(, !he IFJil-O~fo:i <1l 111e111bels such .i!io'.Vilm:es ns m:ty be prescribed.
·\ ,,,111 oi'lici::il rnember !ilay resign his offke i111,Titi11g , u 1id~1 his hand :idtlressed 10 !he State
(a). bern111es an undisdrnrged insolvenl;
- th i ic 1·,,11victedJ:i:J. an offcnci;:, w!Jid1, im\ 1ives 1110 rni turpitude:
• ·~ J is deci::,red {iilSOUHd minJ by Co111pcteH( C\lll! L
(dl 1c::iwiil', without obrnini1ig leave ,1fc1hsence from the Ayog. re!11ai11s absent rt·on1_ · three
u,11~.: -,iulive meetiogs ; or
. . .
. !rns, in the nni11io!l nfthe Slate Govcrnn1ea( so abu~ed the position or Chnirpe!SOfl . . . . .
or r·✓lembers as in render thot person to continue i11 orrice heing detrimental to the
i11lere~1s of ca1.1lc or the p11blic interesl:
- 28 (12)
Vacancy.
!L r 1,~ad1p1:ntcr and
mccHHgs of fbe
11 Vacancy not lo
I m·alitla kit
pn1l'. ecllings .
I 0. ApfKllll(lllcnt of
ollkcrs and others
t'mployres
11 . Hq!islration of
l11~ti111tio11s and
:111dit of their
arro,nnls.
111 lhc event or death. rc~ignation nr di~qualification ofa _1101Fofficia'[ member or ofl 1h becomi11g in ' ~
capable ofncting before the expiry of his ierm of office, a cnsual vncancy shnll be deemed to have
occurred in such orfice aml such vaca1H.: y slrnll be filled as early as possible by appointment ofa p~rson·
thereto as u1t::111ber who shal I hold office for the unexpired term
( IJ The I lecidquarter of lhe Ayog slrnll be at Raipur.
(2) The Ayog shall hold meetings at least twice in a ycnr and shall keep record ofits proceedings_
(3) The meetings of the Ayog slrnll be convene.d by lhe Clrnirpersonwho slrnll, preside the meeting
and in the absence oFthe Chairperson, the me.mbers present shall elect one from amongst them
selves to preside_
•.
No Acl oi· procee<liug c:,rihe J\yog shall be deemed to be invalid by reasou me,:ely ofm1y vacancy ·
in, or any defect in the constitution of the J\yog.
'Subje~t to such rules ,as may be made \n ihis bel~alf, the State Go\'er111nenlmay, for the ptE-puse of
· enabling the Ayog to e[(icicntly discharge it, functions ut1der !his Acl, provide such number of
oflicers and .other employees as may be ne~essary.
(I) On the ct•mmencemcnl of this Act everyinstiluti6n shall within 3 111011lhs submit an
, ;ippl in1t io11 for registrm ion uuder (his Act in such manner HS 111c1y be prescribed .
(2) The app_lication slwll br accompnnied bysud1.fees as may be presct}lied_
(]) Th·c Ayog shall after such enquiry a~ ii deems fit issue a certificate of1'egistra lion in such
form as may he prescribed.
c,1) Th~- i\y(1g shall 111ai11tai11 a register of institution registe1nl with ii in such i<Jrlll as Ill
be prescribed _
(5) Wheuever any chauge occurs in any of the parlicuhirs relating to any iustit\1ti1rn r~wrded
in the register as prescribed under sub-seclion(4), the person entrusted lo act 011 behalf
of the i11stil111in11 shall report the change lo the J\yog l\'hkh shall after such enqt'iry .is it
1ke111s lit make. the 11ecessm-_,; changes in the register.
((i) 1'11c ;icL'llllllts nfcVl'ry i11sliluti11n. whkh has been registered 111Hkr this Act. shall, be
prepaircd each year 011 the thirty first day of l'vlarch and ils ,'Kcounts shall be auJited
an11uc1 lly i11 the prescribed ma1111er.
}._ l••mdinns of
;\) t'l j!
28 (13)
The /\.yog sha,11 perform -the [11-Howi_ng. fo11ctit111s:
(al Tt~rns1irc the prnleclion afforded 10 c,,ltie -urnler ,rny law for tile 1i111e ki+ig in li,rce i1idudii:,g seiwre and
c11:;I\Jdy nfll1c call le_ being cani1cd frir ~laugJ11cri11g or likely ln he slaughtered in rn11lravc11lion ora11v lm1 111
foi-cc and lo ii1il ic1le cri111in;il nc! i1)t1 .igain~I-acrnscd verc:ons.
(b} ln ei1sure -
(i) Pmper and timely implernc11fa!io11 ,_,rthl' laws re[c1T1'd lo in eb.usc (a) ai)d to propose
remedial nv~asures rqtnrding !he i11iplcm•~1 rlnli_<'n of prog.rnmnH'S of \he'State Govc1h11.1ent lrlHkr Unshal,1 •
I )eve lopn 1e11t Schemes.
( C) IP t'IISllrC act ivc participalillll or the il)sl i-lul i()ll, in the de1 elopment or indigenous breeds of call le
(d) tn pro.mote he11lth care ofcnllle:
(f) lo ensu!·e prnp(;'r 111a11;1ge111rnt and care of inlirni ;ind agP•! cal lie 111aintained by any im.tilulir-11.
(g) !(1 su1,ervise and inspect the inslilutiom;
(Ii) lo pn1111t)le c11hivatin11 i,r i1111}roved varie:ly ofJodder-seed prnducti1,n prngrm11mes and_p,1st111e t!el'':'.lop
111ent act ivili..:s:
(i) . to C(i-ordiuale with Agrkullure lJ11iversities ,llld oilier Research ln~1itutiuns dealing with L'llltk nnd fo<l,
dcr develop1m'11_t pt:og.i"a1i1m(,~ and lo ensm•: ·,ic1i,T pMt ir1p,11 ,on i1r the i1isli1·utio11s to adopi new s~·irn
lilic teclmPl11gy:
(i) lo ~nggest such measures which 1m1y be hrlpful i11 st1rngthe11i11g oFthe -instifutions which'ate etnnomi
cally weak:
(I) lo enquire inlo ce111pl;1-inl~ n1 thl' li.111ctio11tng ol m,y ins1itution:
(nil lo 1~rfon11 such other f1111ctinns a, may be ris,igned by the S(iiif' (ii.,ve1Hnrt'nl
(n) l1J ,1pp1>i111 such 1\grirnHurnl Callie \Vdfo1 e ( }!firers \\'lm ,hall m,i k for hnpl<:rnenlalioa 11f 1wwly ro, med
eustodv and iniliflk prosent1ton;
crt'd ings .
1.\. F11 nds or
!ht • •~vng
28 ( 14)
I I . Hanl ter of"
the ,\yo g
I ~- Pn\Y(•f· or
11W , \_\ ( IJ!.
to call f\1r
1r l'l1!'fl~.
l(i_ ,.\n·ouu1 ~
:11HI a11tlil.
I: . . \1rn11:1l
l!q11111
Pl. ,\flio11 011
.\yn~~\
H1--porl ~
!'I . l'ow t•! ol"llit·
~t,d1 · I ;nytnnH ·-111
1,, rail for ll'f_lOl'IS,
n •t11n1 ,;;;, t~l.c.
!.ti I li-rcd ion ~ or the
SI :ih' ( ; 0\'('rlllllC'll1
mf!{-1•11$ ~. ~ 1s ~ 2-0os
The li.inds of the /\yog skit! consist of grants made by the (}ovcrn1w~111. k·cs raised, pem1lt ies i1 npusnl by ii~
·do11atio1Js, gifts.
. d 111 ,mler to enable the ,\ yog to perfimn Ilic 11111<.:lilll,s under lhi~ i\ct . the Ayng. rn;iy c;ill li1r i11fonmti11n nr reprn r. ·- ,
frt ,111 .any cleparln1c111 Pi' the Slate Govcrn1111?11l oi· ,111y body or a11thority or any i11stilulit1n and the Dcpcirtmc11i, t1
body or ::rnthurity (1r ihe .i11sLir11tio11.
ti) l'ht' 1\yog shall 111aintai11 proper account~ a:1d other rclev;:rnl rccntd s ,1nd prepare a11 ;111111i'al
sta1cn1ci1t or acci_H111ts in such f<i1111 as may be prescribed .
(2) Tlw acco1mts () !° the ;\yt,g shall bt· audited by the /\ecountaiit General at such intervals as
· nrny be specified h,vhi111 and any expt~ndit11re in connection with such audit shall be payable by
the /\yog t(i tht.' 1\cu ,u11ta11t Genc1al.
Ol The Acco1111la11t C,e11cral and any perst'll appointed Gy hiiu i11 w1111ectin11 with t[le audit of the account s
of the /\y1,g under thi~ Ad shall have the same !·ights ·and pri\:ileges an-d authority in co11;1eclio11 with
. '
such m1di1 as -the J\crnuuta11t General ·genr rally :has in co1me1:.ticH1 with the autl il or Gove111me11t ,
cit:c,Jt111ts a11d. i11 partiqilar. shall have the right I<' demand the produ ction ofbnuks. accounls , co1111ecied
voud1cr~ .ind olher doc11111cnls a11d papers ;i11d t,_, i,11 spect any or tlw oni ces l' !' :\ y(lg·.
arco\111.t or its activiti es during the l'rcvions fi11r111cial ye:11' ;ind li.•nvard n i.npy th,·rc:,f to tl w Stale Govern111c111
(I) . ( lp(lil n.·c::cirl , ,1 · ai1111;;il IL' J)(II 1 l\l '.lde 111.1de r sc1.·t iP II 17. the SUl!e (io \ l'-rlllllCllt may lit kc Sll l' h
tlw state C nvern111e11111rnln ~11h-sc.•,:1io11 (I) slwll be laid oil the tnhle or tlw· Lrg.islati ve 1\s se1iil 1iy.
Tlw St;1te Uow i 1\11\Cllt 111.-1y call fpr , uch 11:~11urts, rd urns. mid _stalemc11ts rrom till' ;\y<1g l"ro111 li111e (,i I imc as ii
,:oi1side1_. · 1wccsRat'\'.
·(I ) I 11 lit,· di,c iimg e 1,1" ii, l'u11cl inns undt'r this /\ct, ;\ yng slw II be g11 idcd b'y s11 , Ii ,lit <c 1 illll~ 1111 llw q1w:: 1 inn
or ,Policy 11~ may Ix givt'n b:,: IIIC' St;:ite (iov ern111ent.
--·21-M~~1bers of
(,Jo g to be
publ,t
_ scrvaills.
22. Protecliun
or action
taken in
good faith
1 .· .fOlf'-,
.,,, 1;
•· 23.1'ower to make
1'nles.
28 ( 15)
All ·members and officers of the Ayog shall. be deerried, while acling or purporting lo act, in pursu
ance of any provisi;i1s of this Act, to be public servants within the meaning of Sectio\l 21 of the
Indian Penal Code, 1860 (No. 45 of 1860) ..
No suit, prosecution or other legal proceedings shall lie against any member, officer or servant of
the Ayog for anything which is done or intended to be done in good faith under this Act.
(I) The State Government inay make rules generally for carrying out the provisions of this
Act..
· (2) and in particular and without prejudice to the generality of the foregoing pi•ovisions, such
rules may provide for all or any of the following matters, namely:~
(a) terms and conditions of service of employees of the Ayog;
(b) allowances which may be paid to members of the Ayog;
(c) the manner in which the institutions shall be registered;
(d) -the manner in which and the authority which shall operate the funds ofthe Ayog;
F
(e) the manner in which complaints shall be entertained by the Ayog -ani.l mode of enquiry;
(f) the form and manner in which and the time within which the reports are to be.submitted by
Ayog;
(g) the ree 011 the payment of which the registration shall bemade and the form in which
registration certificate shall be issued.
(h) tu constitute district and block level com111ittee.
(i) any olher matler not specifically i;overed under this section.
(3) All rules niade under this Act shall be laid on the table of the Legislative Assembly.
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CHTL{TTISGARH ACT
(..1o. 37 of 2016)
THE CHHATTISCARH GOSEVA AYOG (AMENDMENT) ACT, 2016
An Act to am€nd the Chhattisgarh Goseva Aayog Acl,2004 (No. 23 of2004).
Be it enacted by the Chhattisgarh Legislature in the Sixty-seventh Year of the
Republic oflndia, as follows :-
1. (l) ThisAct may becalled the Chhattisgarh Coseva Ayog (Amendment) short title, extent
Act,2016. flnd commencement'
O [t extends to the who]e State ofChhaltisgarh.
(3) [t shal] come into force fi'om the date of its publication in the Official
Gazette.
2. (r) After clause (c) ofSection 2 of the Chhattisgarh Goseva Ayog Act, 2004 Amendmenr of
(No.23 of2004), (hereinafter re1'erred to as the PrincipaiAct), the foilowing scction 2'
shall be inserted. namely:-
"(c-l) "Vice-Chairperson" means the Vice-Chairperson ofthe Ayog."
(iD tn clause (e) o I Section 2 ofthe Principal Act, after the word "Chairperson"
the words "and Vice-Chairperson" shall be added.
l. In Section 3 ofthe PrincipalAct, afterthe word "Chairpe6on" the words "and Vice- Amendment of
Chairperson" shall be insefted.
4. In Section 4 ofthe P ncipalAct"-
(i) in sub-section (I), after the word "Chairperson" the words and symbol
", Vice-Chairperson" shall be inserted.
(iD in sub-section (2), after the word "Chairperson" the words and symbol
", Vice-Chairperson" shall be inserted.
5. In clause (e) of sub-section (3) of Section 6 of the Principal Act, afterthe word Amendment of
"Chairperson" the words and symbol ",Vice-Chairperson" shall be inserted. settion 6'
6, For sub-section (3) of Section 8 of the Principal Act, the lollowing shall be Amendment of
Section 3.
Amendmcnt of
Scction !1.
substituted, namely :-
"(3) The meetings ofthe Ayog shall be convened by the Chairperson who shall
preside the meeting and in the absence of the Chairperson, the Vice-
Chairperson shall convey and preside the meeting."
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Sectior E.