The Chhattisgarh Lok Abhikarnon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980.

THE M.. LOK ABHIKARANON KE MADHYAM SE BIS SUTRIYA KARYAKRAM KA KARYANVAYAN 
Section : 
2. Definitions. 2-A. Omitted. 
1. Short title and commencement. 
4-A. Omitted. 
ADHINIYAM, 1980 
3. Constitution of Committees at different levels.. 
4-B. Omitted. 
(M.P. Act No. Xll of 1980) 
4. Power to entrust reyiew and monitoring of implementation of various schemes relating to twenty point programme. 
7 to 10. Omitted. 
cONTENTS| 
5. Officers and authorities to have due regard to suggestions given by Committees. 6. Power to amend the second Schedule. 
FIRST SCHEDULE 11. Power to make rules. 
SECOND SCHEDULE. 
(M.P. Act No. XIll of 1980) AMENDING ACTS 1. M.P. Act No. 16 of 1982 (w.e.f. 11-5-1982); 2. M.P. Act No. 2 of 1983 (w.e.f. 26-11-1982); 
Page No.: 
3. M.P. Act No. 6 of 1984 (w.e.f. 1-10-1993); 4. M.P. Act No. 5 of 1987 (w.e.f. 15-1-1987); 5. M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 
183 .183 
(182) 
183 183 
.184 .184 .184 
184 
THE M.P LOK ABHIKARANON KE MADHYAM SE BIS SUTRIYA KARYAKRAM KA KARYANVAYAN ADHINIYAM, 1980' 
184 184 .184 185 185 
An Act to provide for implementation of Twenty-Point Programme through public agencies and matters ancillary thereto 1 Received the assent of the Governor on 10-10-1980; assent first published in the Madhya Pradesh Gazette (Extraordinary), dated 21-10-1980. 
SEC. 3] 
Be it enacted by the Madhya Pradesh Legislature in the Thirty-first year of the Republic of India as follows 
Ka Karyanvayan Adhiniyam, 1980. Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram 
1. 
4. 
(2) It shall come into force on such date as the State Government may. by notification, appoint. 
5. 
THE M.P. LOK ABHIKARANON KE 
6. 7. 8 9 
1 Short title and commencement.-(1) This Act may be called the 
10. 
KARYANVAYAN ADHINIYAM, 1980 
(b) xxx] 2 Definitions,-In this Act, unless the context otherwise requires, (a) (xx x] 
3. Constitution of Committees at different levels.-With a view to reviewing and monitoring of implementation of the twenty-point programme lhrough public agencies, the State Government or such officer as may be authorised by the State Government in this behalf, may, by an order. constitute, 
183 
31(c) "block" shall have the same meaning as assigned to it in clause (i) of Section 2 of the Madhya Pradesh Panchayat Raj Adhiniyan, 1993 (No. 1 of 1994).] 
(dd) [xxx] 
*I(d) "committee'" means a State Level Committee, District Level Committee, Block Level Committee or an Urban Committee, as the case may be, constituted, under Section 3.] 
(ddd) [x x x] 
2-A. x x x] 
T(e) "wenty point programme means twenty point programme which was placed on the table of both Houses of Parliament by the Central Minister of Programme Implementation on 20th August. 1986 [and listed in the First Schedule.] 
(i) a State Level Committee for the whole State; (i) a District Level Committee for every district; Omitted by M.P. Act No.6 of 1984 (w.e.f. 1-10-1983). Omitted by M.P. Act No.5 of 1997 (w.e.f. 22-1-1997). Subs. by M.P. Act No, 5 of 1997 (w.e.f. 22-1-1997). Subs. by ibid. Omitted by M.P, Act No. 5 of 1997 (w.e.f. 22-1-1997). Omitted by M.P, Act No. 5 of 1997 (w.e.f. 22-1-1997). Subs. by M.P. Act No, 5 of 1987 (w.e.f. 15-1-1987). Ins. by M.P. Act No, 5 of 1997 (w.e.f. 22-1-1997). Omitted by M.P, Act No. 5 of 1997 (w.e.f. 22-1-1997). Subs. by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 
184 
consisting of such number of pcrsons and for such period as may be prescribed: Providcd that the Statec Government may, at any time, by an order curtail the duration of any Committee or reduce the term of any members thereof.] |4. Power to entrust review and monitoring of implementation of various schemes relating to twenty point programme.(1) The State Government may. by order, entrust to a Committce the review and monitoring of all or any of the schemes relating to the twenty point programme mentioned in the Second Schedule. (2) In dscharging the functions of review and monitoring, the Committees shall be guided by such directions as may be given by the State Government from time to time.] 
(ii1) a Block Level Committee for every block; and 
1 
(iv) an Urban Committce for every Municipal Corporation, Municipal Council and Nagar Panchayat; 
"[5. Officers and authorities to have due regard to suggestions given by Committees,-The officers and authorities competent to exercise powers under any Act or perform other duties in relation to the schemes specified in the Second Schedule shall in exercise of such powers or performance of such dutics have duc regard to the suggestions given by the Committees constituted under this Act.] 
3 
6. Power to amend[the Second Schedule].The State Government may, by notification, amend the "Second Schedule] and thereupon the said Second Schedule] shall stand amended accordingly. 
4 
4-A. {xxx 
5 
M.P. & C.G. LOCAL ACTS 
4-B. xx x] 
11. Power to make rules,{1) The State Government may, by notification, make rules for the purpose of carrying into effect the provisions of this Act. 
6 
(2) All rules made under this section shall be laid on the table of the Legislative Assembly. 
7 
2 Omitted by M.P. Act 
7 to 10. x xx] 
(SEC. 4 
Subs. by M.P. Act No. 5 of 1997. Omitted by M.P. Act Subs. by ibid. No. 5 of 1997 (w.e.f. 22-1-1997). No. 5 of 1997 (w.e.f. 22-1-1997). Subs. by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982). Subs. by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982). Subs. by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982). 8 Omitted by M.P. Act No. 6 of 1984 (w.e.f. 1-10-1983). 
SCH. ) 
1. 2 
THE M.P. LOK ABHIKARANON KE. 
(1) Attack on rural poverty. (2) Strategy for Rainfed Agriculturc. (3) Better use of Irrigation water. (4) Bigger Hurvests. (5) Enforcement of Land Reforms. (6) Special Programme for Rural Labour. (7) Clcan Drinking Water. (8) Hcalth for all. (9) Two-Child Norm. 
'THE FIRST SCHEDULE [See Section 2 (e)) 
(10) Expansion of Education. (11) Justice to Scheduled Castes and Scheduled Tribes. (12) Equality for women. (13) New opportunities for youth. (14) Housing for the people. (15) Improvement of Slums. (16) New Strategy for Forestry. (17) Protection of the Environment. (18) Concern for the Consumer. (19) Energy for the villages. (20) A Responsive Administration.] 
S. No. (1) 
List of Programmes to be reviewed/monitored by the twenty point programme review and monitoring Committees. 
KARYANVAYAN ADHINIYAM, 1980 
2. 3. 
THE SECOND SCHEDULE (See Section 4) 
|Attack on Rural Poverty 1 |Integrated Rural Development Programme Jawahar Rojgar Yojana 
Name of Scheme (2) 
Drought prone areas programme Subs. by M.P. Act No. 5 of 1987 (w.e.f. 15-1-1987). Subs. by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 
185 
186 
I. 
III. 
IV. 
V. 
VI. 
VII. 
VIIL. 
(1) 4 5. 
7. 8. 
10. 
11. 12. 13. 14. 
15. 
16. 17. 
18. 19. 20. 21. 
22. 23. 
24. 25. 
M.P. & C.G. LOCAL ACTS 
|Jecvandhara programme |Employment assurance scheme 
Prime Minister's cmploymcnt programme |Nehru Rojgar Yojna Urban poverty alleviation programmes |Old agc/destitutcs pcnsion schemes 
poverty linc. Social sccurity/group insurance schemes for persons bclow the |Strategy for Rainfed Agriculture Rajiv Gandhi Watershed Mission National Watershed Devclopment Programme |Lift Irrigation Schemes Construction of small tanks/stop dams. Better use of Irrigation Water Construction of field channels. Bigger Harvests 
(2) 
Rajiv Gandhi Fisheries Mission |Agriculture subsidy schemes Enforcement of Land Reforms Distribution of surplus land |Updation of land records |Curb on encroachments Undisputed mutations. Special Programme for Rural Labour Rehabilitation of bonded labour Monitoring of migration of labour Clean Drinking Water Rural drinking water programme Urban drinking water programme Health for All 
SCH. ] 
IX. 
X. 
XI. 
XII. 
XIII. 
XIV. 
XV. 
THE M.P. LOK ABHIKARANON KE 
(1) 26. 27. 28. 29. 
30. 31. 
32. 33. 
34. 35. 
36. 
37. 38. 39. 
(a) 40. 41. 42. (b) 43. 44. 
45. 
Jan Swasthya Rakshak Scheme Child immunisation programme Rural sanitary latrines Rajiv Gandhi sanitation mission Tvo-Child Norm 
............... KARYANVAYAN ADHINIYAM, 1980 
Integrated child development centres and Anganwadies 
Expansion of Education 
Maternal and child welfare Ayushmati, Vatsalya & welfare schemes |for pregnant women. 
Rajiv Gandhi Education Mission Mid-day meal programme Justice to Scheduled Castes and Scheduled Tribes |Programmes of assistance to Scheduled Castes Progranmmes of assistance to Scheduled Tribes Equality for Women |Programmes of economic assistance for women New Opportunities for Youth Skill development training schemes 
Rural sports |Unemployment allowance to educated unemployed 
(2) 
Housing for the people Rural Provision for house sites Construction assistance |Indira Aavas Yojana Urban |Houses for economically weaker scctions Houses for low income groups |Improvement of Slums 
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|mprovement of slums and provisions of Basic Amenities 
188 
XVI. 
XVII. 
(1) 
XVIII. 
XIX. 
46. 
47. 48. 
49. 
50. 51. 
52. 53. 54. 55. 56. 
M.P. & C.G. LOCAL ACTS 
Controlling growth of slums New Strategy for Forestry Forestry Plantation programmes Wasteland development programmes Protection of the Environment Environmental conservation programmes Concern for the Consumer Establishment of fair price shops Distribution of ration cards Energy for the Villages |Single point electric connection 
(2) 
Electrification of villages Energisation of pump sets Improved chulhas Establishment of Bio-gas plants.] 

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