LexThe Chhattisgarh Nirashriton evam Nirdhan Vyaktiyon ki Sahayta Act, 1970
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act:q~1~
~ 12 'fR -1970
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CHffA TTISGARH .ACT
. (No. 24 of 2010)
mE_cHaArr1sGAR1J NIR.AsHRIToN AvAM N1RoHAN vvAKTivoN KI
SAHA Y ATA (SANSH~DHAN) ACt\ .2010
. . .
An Act further u, ~end tJle .Chl1atti~garh Nirashriton Ava:m Nil"db~o Vyaktiyon
Ki Sahayata Adhiniyam, 1970 (No.12 of 1970). · · · ·
'.
. · Be it enacted by 1he ~hhattiss;arh Legislature in the Six1y first )'ear of the Rcput,lic of
India, as follows :- · · ·
Short tltlc:, ~xfont · . I . ('!) This Ad,l1iniyam n1:iy bl! c1i!li.'d_ lhe Chhauisgarh Nira. hrilrn\ Av.lm}'h rdi!an
and COOlllll'OCf•
m~nt. •
....
',• '
, Vyuk!iyon Ki S~hay:lla (S:msho(lhan)Adhiniyam. 201 0 . .
. (2) _· ll ex lends to the wholt; S1:11~ of Chhattisgarh. .
_:· · : ·. ·. (3) .· -_: , i~-shali co,~e i~-l~ f;rc;·fr~~ ;he'. <lat~-~f irs puulic~1i~in in.t!~c··oiri~i~I G~~llc .
I ' ' ' ' ' • •
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3.
4.
In this Act, unless, the context otherwise requires :.....:.. •
_ "Principal Act" means. the Chhattisgarh Nirashrit<?n · Avam Nirdhan Vyaktiyon Ki
Sahayata Adhiiliyam, 1970 (No. 12 ofl 970). ·
(l)
_(2)
' (3)
,' , ,'
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For sub-clause (ii) of clause (a) of Section 2 _of the Prindpal Ac~ the following
sub-clause shall be substituted, namely :-
"Person with disability" suffering from not less than forty percent ~f any dis
. abil·ity as certified by a medical authority.
After sub-~lause (ii) of clauSt? (a) of Section. 2 _of the Prinr.ipal Act, the follow-
ing sul>-clause shall be inserted, namely.:- ..
"(iii) a widow or a divorcee or a woman subjected to cruelty fulfilling such
requirements including that of residence in a local area as may be
prescrit>:e4; · · · ·
(iv) Ch!ldren affected by naxal violence."
. For sub-clause (a-i) (ii) of Section 2, the following sub-clause shall be substi-
tuted, namely~- ·
"members belonging to family, ofbelo~ poverty line as notified by the State·
Government from time to time."
. (4) l!J explanation of. clause (a-i) of Sect,ion 2 of th.e Principal Act, for the '-"'.otds
"husband, wife and their tninor children," the words "husband, wife, their mi
nor children and unmarrie4 daughter" shall be. substituted.
(5) .
(6)
'''
fl)
•For . uh-clause (iii) o.f cla~se (b) of Sectio~ 2 of the Pri~cipal Act, the foliow•.-
ing· sub-clause shall be substituted, namely :- · . · · :
''jn the case of a Oram.Panchayat, the Chhattisgarh 'Panchay at Raj Adhloiyam,
1993 (No. 1-of 19?~)". ·
. .
In clause (d) of Section 2 of the Principal Act. for the words '"notified area
comJnittee. -or ,g-ram 'panchayat or adivasi panchay~t" the' words "notified ~
committee or gram panchayat" _shall be substiruted.
After clause (s) ~f Section 2 of f:he Principal Act, the followiog (h) and (i) .
clauses.shall be added, namely: ...:.. . ·
."(h) . "State Destitute Fund" m~s the Fund. constituted ·under section 4. . . . . .
(i) "Cruelty" means-
(a) · any wilful cond1,.1ci w})icli is of such a nature as is likely to
drive the woman to commit suicide or to cau.se grave injury
. or dan~r to life, limb or heal!}\ (whether mental or phys.i-.
cal) of the woman, or
(b) harassment of woman-where sµch harassment is with a view
to coercing her or any pe~on related her to meet any unlaw
ful demand for any property or v,iluahle security or is on
account of failure by her or any person, related to-her to meet
such demand°.'' . · ·
S22 (3)
Deflnltio.n.
Amendment of
Sectton 2.
(I . ln section 3 of the Principal Acl, for tlle words ''make adtqu a(e provision" the 1.. .cndmcnt of
words "i mplemen,t scheme and to provide ~deqt.iate relief' shall tie substituted. ·Stclion 3:
(2) In ~lause (d) of Section 3 of the Principal Act tor the word "loan" the word
:•assis.rance~ shall be substituted ·,· · ·
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522 (4)
Amcnd_ment - of 5.
Section 4.
..
-Am~ndme.nt . -or 6' •
. Sec::1100,'1._-
Amendment" ·or 7. _ Sectio~ ~.
(3) For sub.dause (i) artd (ii) of clause (d) of Section 3, the following shall be _
substituted, namely;_:.
"'(i) cremation of an indigent person or any member of his family;
{ii) - special schemes for fhe benefit of girls belonging to families of
below poverty li_ne as notified by the State Government from time to
time."
For sub-section (2-A) of Section 4 of the Principal Act, the following ~ub-sections shall ·
be substituted, namely :~
- - "(2-A) The Collector shall apportion and deposit tweoty percent of the amount of
collectiori made by a market committee, into the Stale Destitute Fund, and the
amount collected in such fund shall be utilised for any district in such manner
as may be prescribed, and the-Commissioner/Director, Panchayat and Social
Welfare Chhattisgarh shall operate and maintain proper account of such fund,
and the account of such fund shall be audited-by the Director, Local Fund
Audit, Chhattisgarh.
(2~AA) All mori~ys of the -Stale Destitute Fund shall Ix; deposited in a co-operative
bank or any Bank specified in the first Schedule to-the Banking Companies
"(Acquisition and Transfer of Undertakings) Act, 1970 (No: 5 of 1970), as a
cotre.c;ponding new "bank or in post offic~ saving bank:
· (2-A~) The amount .remaining after apportionm~nt uncie~ sub-section (2) ai:td (2-A)
shall be utilised for "the. purpose of setting up and maintaining homes· for
destitutes and indigent persons in the area falling wi~in the jurisdiction of the
market committee concerned:
. .Provided that the State Governmenf may, having regard to "the need of
such .home$ in any other areas, order the utilisation.of not exceeding ten _per• ·
cent of the remaining. amount.for setting.up .and .maintaining homes for destitutes
and-indigent person~ in such other area outside the jurisdiction Qf the market
com:mittec-co~erne<t.
In the first ·provis'o to sub-section (i) of S~tion 7 .of the.Principal Act, the words "or
adivasi. pancbayat" shall 1:>e · omitted.
ln s.ub-sectipn (2) of Sectio11 9 of the Principal Act :-:-
·-(i) : -.aftq clause (a), the fo!Jowing clause shall tie inserted, namely :-
(ii)
"Ca--1> the. manner .in which the State Destitute Fund shall be l:ltilised in a11y
district _under su.b-secti_on (2-A) of Section 4;"
for claure (c-1) of Section 9 of the Priricipa,lAct. the following clause shall be
substi tuted , namely :-
"(c-l) terms and condition s subject to which relie f may be provided under
Section 3."
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