LexThe Chhattisgarh RAJYA PICHHADA VARG AYOG ADHINIYAM, 1995
Chhattisgarh · state statute
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MADHYA PRADESH RAJYA PICHHADA VARG AYOG ADHINIYAM, 1995
Preamble - THE MADHYA PRADESH RAJYA PICHHADA VARG AYOG ADHINIYAM, 1995
THE MADHYA PRADESH RAJYA PICHHADA VARG AYOG ADHINIYAM, 19951
[Act No. 26 of 1995]
[24th May, 1995]
PREAMBLE
An Act to constitute a State Commission for Backward Classes other than the Scheduled Castes and the
Scheduled Tribes and to provide for matters connected therewith or incidental thereto.
Be is enacted by the Madhya Pradesh State Legislature in the Forty-sixth year of the Republic of India
as follows :--
_____________
1. Received the assent of the Governor on the 24th May, 1995; assent first published in the Madhya Pradesh Gazette (Extra-
ordinary), dated the 29th June, 1995.
Section 1 - Short title, extent and commencement
(1) This Act be called the Madhya Pradesh Rajya Pichhada Varg Ayog Adhiniyam, 1995.
(2) It extends to the whole of the State of Madhya Pradesh.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2 - Definitions
In this Act, unless the context otherwise requires--
(a) "Backward Classes" means such backward classes of citizens other than the Scheduled
Castes and Scheduled Tribes as are specified by the State Government vide Notification No. F.
85-XXV-4-84, dated the 26th December, 1984 as amended from time to time.
(b) "Commission" means the Madhya Pradesh Rajya Pichhada Varg Ayog constituted under
Section 3;
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(c) "List" means list of backward classes as prepared by the State Government vide Notification
No. F. 85-XXV-4-84, dated the 26th December, 1984 as amended from time to time.
(d) "Member" means a Member of the Commission and includes the Corporation.
Section 3 - Constitution of State Commission for Backward Classes
(1) The State Government shall constitute a body to be known as the Madhya Pradesh Rajya Pichhada
Varg Ayog to exercise the power conferred on and to perform the functions assigned to it under this
Act.
(2) The Commission shall consist of the following members,--
(a) three non-official members who have special knowledge in the matters relating to backward
classes of whom one shall be the Chairperson, to be appointed by the State Government :
Provided that atleast one of the members shall be from amongst Backward Classes.
(b) Director, Backward Classes Welfare, Madhya Pradesh.
Section 4 - Term of office and conditions of service of Chairperson or Members
(1) Every non-official member of the Commission shall hold office for a term of three years from the
date he assumes charge of his office.
(2) A member may, by writing under his hand addressed to the State Government, resign from the
office of Chairperson or as the case may be, of member at any time.
(3) The State Government shall remove a person from the office of member if that person--
(a) " becomes an undischarged insolvent;
(b) is convicted and sentenced to imprisonment for an offence which, in the opinion of the
State Government, involves moral turpitude;
(c) becomes of unsound mind and stands so declared by a competent Court;
(d) refuses to act or becomes incapable of acting;
(e) is, without obtaining leave of absence from the Commission, absent from three consecutive
meetings of the Commission; or
(f) has in the opinion of the State Government, so abused the position of Chairperson or
Member as to render his continuance in office detrimental to the interest of backward classes
or the public interest :
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Provided that no person shall be removed under this clause unless he has been given
an opportunity of being heard in the matter.
(4) A vacancy caused under sub-section (2) or otherwise shall be filed by fresh nomination and the
person so nominated shall hold office for the remainder terms of his predecessor.
(5) The salaries and allowances payable to, and the other terms and conditions of service of the
Chairperson and the Members shall be such as may be prescribed.
Section 5 - Officers and other employees of the Commission
(1) The State Government shall appoint a Secretary to the Commission and provided the Commission
with such other officers and employees as may be necessary for the efficient performance of the
functions of the Commission.
(2) The salaries and allowances payable to and the other terms and conditions of service of the
officers and other employees appointed for the purpose of the Commission shall be such as may be
prescribed.
Section 6 - Salaries and allowance to be paid out of grants
The salaries and allowances payable to the Chairperson and members and the administrative
expenses, including salaries, allowances and pensions payable to the Secretary, officers and others
employees referred to in Section 5, shall be paid out of the grants referred to in sub-section (1) of the
Section 12.
Section 7 - Vacancies etc, not to invalidate proceedings of the Commission
No act or proceeding of the Commission shall be invalid on the ground merely of the existence of the
vacancy or defect in the constitution of the Commission.
Section 8 - Procedure to be regulated by the Commission
(1) The Commission shall meet as and when necessary at such time and place as the Chairperson may
think fit.
(2) The Commission shall regulate its own procedure.
(3) All orders and decisions of the Commission shall be authenticated by the Secretary or any other
officer of the Commission duly authorised by the Secretary in this behalf.
Section 9 - Functions of the Commission
(1) It shall be the function of the Commission--
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(a) to act as watch dog commission for the protection afforded to the members of the
backward classes under the Commission and under any other law for the time being in force;
(b) to watch the proper and timely implementation of programmes meant for the welfare of
backward classes and to suggest improvement in such programmes of the State Government
or any other body or authority responsible for implementation of such programmes;
(c) tender advice regarding reservation for backwards classes in public services and for
admission in educational institutions;
(d) to examine requests for inclusion of any of the citizens as backward classes in the list
prepared by State Government from time to time for purpose of making provisos for the
reservation in appointments in the posts and hear complaints of over-inclusion or under-
inclusion of any backward class in such lists and tender such advice to the State Government
as it deems appropriate;
(e) ascertain the category of person or groups falling under the creamy layer within the
backward classes;
(f) to perform such other functions as may be assigned to it by the State Government.
(2) The advice of the Commission shall, ordinarily be binding upon the State Government; where,
however, the Government does not accept the advice, it shall record its reasons therefor.
Section 10 - Powers of the Commission
The Commission shall, while performing its functions under sub-section (1) of Section 9, have all the
powers of a Civil Court trying a suit and in particular, in respect of the following matters, namely :--
(a) summoning and enforcing the attendance of any person from any part of the State and
examining him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof from any Court or office;
(e) issuing commissions for the examination of witnesses and documents; and
(f) any other matter which may be prescribed.
Section 11 - Periodic revision of lists by the State Government
(1) The State Government may at any time, and shall, at the expiration of ten years from the coming
into force of this Act and every succeeding period of ten years thereafter, undertake revision of the
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lists of Backward Classes with a view to excluding from such list those classes who have ceased to be
backward classes or for including in such list new backwards classes.
(2) The State Government shall, while undertaking any revision referred to in sub-section (1), consult
the Commission.
Section 12 - Grants by the State Government
(1) The State Government shall, after due appropriation made by Legislative Assembly by law in this
behalf, pay to the Commission by way of grants such sums of money as the State Government may
think fit for being utilized for the purposes of this Act.
(2) The Commission may spend such sums as it thinks fit for performing the functions under this Act,
and such sums shall be treated as expenditure payable out of the grants referred to in sub-section (1).
Section 13 - Accounts and Audit
(1) The Commission shall maintain proper accounts and other relevant records and prepare an annual
statement of accounts in such form as may be prescribed by the State Government.
(2) The Accounts of the Commission shall be audited by the Accountant-General of Madhya Pradesh at
such intervals as may be specified by him and any expenditure incurred in connection with such audit
shall be payable by the Commission to the Accountant General.
Section 14 - Annual Report
The Commission shall prepare, in such form and at such for each financial year, as may be prescribed,
its annual report, giving a full account of its activities during the previous financial year and forward a
copy thereof to the State Government.
Section 15 - Annual report and audit report to be laid before the Legislative Assembly
The State Government shall cause the annual report together with a memorandum of action taken on
the advice tendered by the Commission under Sections 9 and 11 and the reasons for the non-
acceptance, if any, of any such advice and the audit report to be laid as soon as may be after they are
received before the Legislative Assembly.
Section 16 - Chairperson, Members and employees of the Commission to be public servants
The Chairperson, Members, Officer and employees of the Commission shall be deemed to be public
servants within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
Section 17 - Protection of action taken in good faith
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No suit, prosecution of other legal proceeding shall lie against any member, officer or employee of the
Commission for anything which is in good faith done or intended to be done under this Act.
Section 18 - Power to make rules
(1) The State Government may, by notification in the Official Gazette, make rules for carrying out the
provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing powers, such rules may
provided for all or any of the following matters, namely :--
(a) salaries and allowances payable to and the other terms and conditions of service of, the
Chairperson and Members under sub-section (5) of Section 4 and the Secretary, Officers and
other employees under sub-section (2) of Section 5;
(b) the form in which the annual statement of accounts shall be prepared under sub-section
(1) of Section 13;
(c) the form in, and the time at, which the annual report shall be prepared under Section 14;
(d) any other matter which is required to be, or may be, prescribed.
(3) Every rules made under this Act shall be laid as soon as may be after it is made on the table of the
Legislative Assembly.
Section 19 - Power to remove difficulties
(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by
order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act
as appear 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 this section shall as soon as my be after it is made, be laid on the table of
the Legislative Assembly.
Section 20 - Dissolution and Saving
(1) The Madhya Pradesh Backward Classes Commission constituted vide Notification No. F. 12-21 -
XXV-4-92, dated 13th March, 1993 shall stand dissolved on the constitution of the Commission under
Section 3.
(2) Notwithstanding such dissolution, anything done or any action taken by the said Commission or by
the State Government in pursuance of its recommendation shall be deemed to have been done or
taken under the corresponding provisions of this Act.
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CHHA TTISGARH ACT
(No. 03 of 2007)
CHHA TTISGARH RAJY A PICHHADA V ARG A YOG (SANSHODHAN)
ACT, 2007
An Act to amend the Chhattisgarh Rajya Pichhada Varg Ayog Adhiniyam, 1995 ·
(No. 26 of 1995).
Be it enacted by the Chhattisgarh Legislature in the Fifty Eighth Y car of the Republic of
India as follows :- ·
60 ( 1)
I. (I) This Act may be called the Chhattisgarh Rajya· Pichhada Varg Arog
(Sanshodhan), Adhiniyam, 2_007.
Short title and Com
mencement.·
(2) It shall come into force from the date ofits publication in the Official Gazette.
~ .
2~ In clause (a) of sub-section (2) of Section 3 of the Chhattisgarh Rajya -Pichhada Varg . Amendment of
Ayog · Adhiniyam, 1995 (No. 26 of 1995) (hereinafter referred to as the Principal Act),- · Section 3.
(a) for the word "three" the word "seven" shall be substituted.
(b )' In proviso to clause {a) of sub-section (2) of Section 3 of the.Principal Act for
the word "one" the word "three" shall be substituted. ·
3. Chhattisgarh Rajya Pichhada Varg Ayog (Sanshodhan) Ordinance, 2007 (No. 6 of2007) Repeal.
is hereby repealed.
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CHHATTIGARH ACT
(No. 19 of 2020)
THE CHHATTISGARH RAJYA PICHHADA VARG AYOG (SANSHODHAN) ADHINIYAM,
2020.
An Act further to amend the Chhattisgarh Rajya Pichhada Varg Ayog Adhiniyam, 1995 (No .
26 of 1995)
Be it enacted by the Chhattisgarh Legislature in the Seventy -First Year of the Republic of
India, as follows :-
1. (1)
This Act may be called the Chhatti sgarh Rajya Pichhada V arg
Ayog (Sanshodhan) Adhiniyam, 2020.
Short title, extent and
commencement.
(2) It shall extend to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the
Official Gazette.
2. For sub-section (1) of Section 4 of the Chhattisgarh Rajya Pichhada Varg
Ayog Adhiniyam , 1995 (No. 26 of 1995), the following shall be
substituted, namely :-
Amendment of Section
4.
"(1) The Chairperson and every member shall hold office, from the
date on which he assumes the office, during the pleasure of the
State Government."
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mes'k dqekj dkfV;k] vfrfjDr lfpo-
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NRrhlx<+ jkT; fiNM+k oxZ vk;ks x vf/kfu;e] 1995 ¼Ø- 26 lu~ 1995½ dks
vkSj la'kksf/kr djus gsrq vf/kfu;e-
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fd;k tk;s-
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vuqlj.k esa NRrhlx<+ jkT; fiNM+k oxZ vk;ksx ¼la'kks/ku½ vf/kfu;e] 2021 ¼Øekad 1 lu ~ 2022½ dk vaxzsth vuqokn
jkT;iky ds izkf/kdkj ls ,rn~}kjk izdkf'kr fd;k tkrk gS-
NÙkhlx<+ ds jkT;iky ds uke ls rFkk vkns’kkuqlkj]
mes'k dqekj dkfV;k] vfrfjDr lfpo-
CHHATTISGARH ACT
(No. 1 of 2022)
THE CHHATTISGARH RAJYA PICHHADA VARG AYOG (SANSHODHAN)
ADHINIYAM, 2021
An Act further to amend the Chhattisgarh Rajya Pichhada Varg Ayog
Adhiniyam, 1995 (No. 26 of 1995).
Be it enac ted by the Chhattisgarh Legislature in the Seventy Second Year of
the Republic of India, as follows :-
1. (1) This Act may be called the Chhattisgarh Rajya Pichhada Va rg Ayog
(Sanshodhan) Adhiniyam, 2021.
(2) It shall come into force from the date of its publication in the Official
Gazette.
Short title and
commencement.
2. For clause (d) of Section 2 of the Chhattisgarh Rajya Pichhada Varg Ayog
Adhiniyam, 1995 (No. 26 of 1995), (herein after referred to as the Princi pal
Act), the following shall be substituted, namely :-
"(d) "Member" means a Member of the Commission and includes the
Chairperson and Vice-Chairperson."
Amendment of
Section 2.
3. In clause (a) of sub-section (2) of Section 3 of the Principal Act, after the words
"the Chairperson" , the words "and one shall be Vice -Chairperson" shall be
inserted.
Amendment of
Section 3.
4. In Section 4 of the Principal Act, after the word s "the Chairperson", wherever
they occur, the words ",Vice-Chairperson" shall be inserted.
Amendment of
Section 4.
5. In Section 6 of the Principal Act, after the words "the Chairperson", the words
",Vice-Chairperson" shall be inserted.
Amendment o f
Section 6.
6. In Section 16 of the Principal Act, after the words "the Chairperson, ",the words
"Vice-Chairperson, "shall be inserted.
Amendment of
Section 16.