The Chhattisgarh Mantri (Vetan tatha Bhatta) (Sanshodhan) Adhiniyam, 2001.

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CHHATTISGARH ADHINIYAM 
(No.20 of 2001) 
THE CHHATTISGARH MANTRI (VETAN TATHA BHATTA) (SANSHODHAN) 
VIDEYAK, 2001 (No. 20 OF 2001) 
An Act to amend the Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972 (No. N 
250f1972) 
Beitenacted by the Chhattisgarh Legistature in the Fifty Second Yearof the Republic of India 
as follows 
1. (i) This Act may be called the Chhattisgarh Mantri (Vetan Tatha Bhatta) (Sanshodhan) ~ Title, extentand com- 
Adhiniyam, 2001 (No. 20 of 2001). mencement. 
(ii) Iushall extend to the whole of Chhattisgarh. 
(iii) It shall come into force from the date of its publication in the official gazette. 
2. Section 4 of the Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972 (No.25011972)  Substitution of Sec- shall be deleted and substituted by the following i— tion 4. 
4 (1) There shall be paid to Chief Minister Six hundred eighty five Rupecs per day, Minister 
Six hundred Rupees per day. Minister of State Five hundred fifty Rupces per day. Deputy 
Minister Five hundred Rupecs per day and Parliamentary Sccretary Four hundred fifty 
Rupecs per day as Daily Allowances during the term of their office. 
4(2) There shall be paid to each Minister, Minister of State, Deputy Minister and 
Parliamentary Secretary a constituency Allowance of three thousand Tupecs per mensem. 
P, T wen S W, TG T M At T, Toeei 3 i 9 SR —2001. 
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Raipur, the Ist September 2001 
NOTIFICATION 
No. 1882/F-10/324/2001/CT/V (45).—In exercise of the powers conferred by Sub-scction (1) of Section 16 of the 
Chhattisgarh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995), the State Government hereby makes the following amendment 
in schedule II of the satd Adhiniyam, the same having heen previously published in Chhattisgarh Gazetle vide this 
Department Notification No. 1797/F-10/324/2001/CT/V (44), dated 27-8-2001 as required by the proviso of the said Sub- 
section namely :— 
AMENDMENT 
1n the Schedule I1 of the said Adhiniyam :(— 
In part 111, after serial number 54, the following serial number and entry relating thercto shall be inserted, namely :— 
55 All kinds of gases including liquificd gases cxcept those specified elscwhere in the schedule 12 
By order and in the name ;)f the Govemor of Chhatlisgarh, 
K. R. MISRA, Deputy Secretary. 
R, feaiw 1 fwar 2001 
SR 
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—~ Raipur, the 1st September 2001 
NOTIFICATION , 
M No.1884/F-10/324/200L/CT/V (46).—In exercise of the powers conferred by Section 17 of Chhatisgarh Vanijyik 
Kar Adhiniyam, 1994 (No. 5 of 1995), the State Government hereby rescind the followmg notification of this department 
with effect from 1 September 2001 namely :— 
1 
1. Notification No. A-3-10-2000-ST- V (53), dated 26th July, 2000. 
2. Notification No. F-10/153/2001-CT-V (24), dated 4th June, 2001 
By order and in the name of the Governor of Chhattisgarh, 
K. R. MISRA, Deputy Secretary. 
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3NE. W, I, Y-HieE. 
CHHATTISGARH ADHYADESH 
(No. 10 of 2001) 
THE CHHATTISGARH SHAIKSHANIK SANSTHAON ME PRATARNA (RAGGING) KA 
PRATISHEDH ADHYADESH, 2001 
An Adhyadesh to preventragging in educationsinstitutions inthe Stateand for matters 
connnected there with and incidental thereto. 
Pramulgated by the Govemor in the Fifty second year of the Repubtic of India. 
‘Whereas, the State Legislature is not in session and the Governor of Chhattisgarh is satisfied 
that circumstances exist which render it necessary for him to take immediate action; 
Now, therefore in exercise of the powers conferred by Clause (1) of Article 213 of the 
Constitution of India, the Governor of Chhattisgarh is pleased to promulgate the following 
Adhyadesh :— 
1. (1) This Adhyadesh may be called the Chhattisgarh Shaikshanik Sansthaon me Pratarna Ka Short title, extent and 
Pratisedh Adhyadesh 2001 (No. 10 of 2001). commencement. 
(2) It extends to whole of Chhattisgarh. 
(3)1t shall come into force on such date as the State Governuent, may by notification, 
appoint. 
388 (11) BT e, i 1 e 2000 
Definitions. 
Prohibition of rag- 
ging. 
Offence  to  be 
congnizablenon-bail- 
able. 
Trial of offence. 
Disqualification for 
remaining asstugent. 
2. 
3. 
In this Adhyadesh, unless the context otherwise requires — 
(a) "ragging" means causing, inducing compelling or forcing a student, whether by way of 
apractical joke or othcrwise, to do any act which detracts from human dignity or violates 
his person or-exposes him to ridicuie or prevents him from doing any lawfnl act, by inti- 
’midating, wrongfully resteaining, wiongfully confining, or injuring him or by using 
criminal force on him, or by holding out to him any th:reat of wrongful restraint, wrongful 
confinement, injury or the use of criminal force. 
(b) "educational institutions” means any Government, autonomus or non Government edu- 
cational institution. 
No student or an educational institution shall either directly or indirectly commit or take part 
in ragging. 
4. Any person who contravenes the provisions of section 3 shall be punished with imprisonment 
of either description which may extend up to five years or with fine which may be up to five thousand 
rupees or with both. : 
5. .Every offence under this Adhyadesh shall be congnizable, non-bailable. 
m Evc}y offence punishable under this Adhyadesh shall be tried by a judicial Magistrate of 
first class. 
(2) The provisions of the Code of Criminal Pmcedurvé, 1973 (No. 2 of 1974) shall apply to 
investigation inquiry and trial of the offences under this Adhyadesh. 
(1) Pending investigation or trial of an offence under this Adhyadesh, the head of the edu- 
cational institution may suspend a student accused of an offence under this Adhyadesh 
and debar him from entry into premises of the educational institution and its hostels. 
(2) A student of an educational institution who has been convicted under this Adhyadesh shall ) 
be liable to rustication from the educational institution. 
(3) A student who has been rusticated or any other person who has been convicted under this 
Adhyadesh shall not be admitted to any educational institution for a period of threc 
years, 
Raipur, dated the 2001 Governor of Chhattisgarh 
i, RO A TG W, TG GR W A6l Rone, Terea @ G ae seiie—2007. 
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388 (13) TR T, R 31 3T 2001 
(4) frms (1)ﬁw1¥q§vﬁm=ﬁaﬁﬁﬁf@a%3ﬁﬁwﬁﬁaﬁmmqﬁmwww:— 
m 8 F FAF 100 T4 : ' . 800.00 
12 9 F&AF 50 TR F 600.00 
12 9 T3F 25 T F 300.00 
20 7 TR 10 T HI 200.00 
16 FATIF S TR E 80.00 
20 FA FUF 1 ¥ il 20.00 
TR 2000.00 
(2) 8 FUT TAH 50 39X F 400.00 
12 F TAF 15 T 300.00 
20 T YR&F 10 37 HI 200.00 
16 97 TA® S TR F 80.00 
20 F9 WEF 1 T F 20,00 
- T 1000.00 
(3) 4 F9 eAF 50 T 200.00 
8 FUT TP 25 T T 200.00 . 
4 F9 VAT 10 T H1 40.00 
8 F W&F 5 T F 40.00 
20 FT IAF 1 TR B 20.00 
T 500.00 
wifi faan s, 
' 
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(s) ﬁm7ﬁwmﬁm€waﬁf@a%ﬂﬁdﬁaﬁmmmwm“ﬁwwﬁmmiﬁﬁsﬂ/sﬂwaﬁ@. 
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TG 5 T 3 ST Y A SRR, 
QI v, Sv-wfeE, Raipur, the 31st August 2001 
No. 1/Parliamentary Affairs Deptt./2001.—In exercise of the powers conferred by Section 5-A and 9 (1) of the Chhattisgarh Vidhar Sabha, Velan, Bhatta Tatha Pension, Act, 1972 (No. 7 of 1973), the Statc Government for the Chhattisgarh State hereby amend the Chhattisgarh Lagislative Assembly Ex-Members (Free Transit by Railway) Rule, 1996, namely .— 
AMENDMENT 
In the above rule :— 
(1) Rule3shallbeomitted and new clause-3 "Subject to the provisions of the Actand these. rules, every Ex-members shall be provided by the Secretary with sets of coupon books, which shall entitle him and any person accompanying him 
388 (15) T T, i 31 3T 2001 
to travel within India by Rail value upto rupees 40,000/- (Rs. forty thousnad)" shall be substituted. 
(2) Inthe rule 4 (1) words "Centra} Railway Bombay" shall be omitted and “South Eastern Railway Howarah" shall be 
substituted. 
(3) Intherule 4 (2) words “Central Railway Bombay" shall be omitted and "South Eastern Railway Howarah” shall be 
substituted. 
(4) Inthe rule 5 (1) description of money value coupon books shall be omitted and following :— 
[Q) 
] 
[©)] 
8 Coupons of Rs. 100 each 
12 Coupons of Rs. 50 each 
12 Coupons of Rs. 25 each 
20 Coupons of Rs. 10 each 
15 Coupons of Rs. 5 each 
20 Coupons of Rs. I each 
8 Coupons of Rs. 50 each 
12 Coupons of Rs. 15 each 
20 Coupons of Rs. 10 each 
16 Coupons of Rs. 5 each 
20 Coupons of Rs. 1 each 
4 Coupons of Rs. 50 each 
8 Cou;;ons of Rs. 25 each 
4 Coupons of Rs; 10 each 
8 Coupons of Rs. 5 each 
20 Coupons of Rs. 1 each 
Shall be substituted. 
Rs. 800.00 
Rs. 600.00 
Rs. 300.00 
Rs. 200.00 
Rs. 80.00 
Rs. 20.00 
Rs. 2000.00 
Rs. 400.00 
Rs. 300.00 
Rs. 200.00 
Rs. 80.00 
Rs. 20.00 
Rs.  1000.00 
Rs. 200.00 
Rs. 200.00 
Rs. 40.00 
Rs. 4000° 
Rs. 20.00 
Rs. 500.00 
R ————.... 
] el T, faid 31 30T 2001 388 (16) 
4 (5) Certificate explains in the rule 7 shall be omiited and followmg “1 hereby certify that Shri/ShrimatiKumai.......... 
...is the Ex-member of the Chhattisgarh Legislative Assembly, and First ClaSi/All' 
Cond on, Slecper, Second Class/Air Condition Sleeper three tier/Second Class Slecper tickets may be issucd in 
exchange of the rail travelling coupon for the journey 10 be under taken by him/her and for the journey under taken 
T by one person accompanying him/her within the State of Chhattisgarh and outside the State of Chhattisgarh oaly to 
- the extent of Rs. 40,000/- (Rs. forty thousand) per year. 
Signature of Ex-Member 
Attested 
Secretary to the . A Secretary (o the 
Chhattisgarh Legislative Assembly Chhattisgarh Lc;zlla(:i v: Assembly 
Seal. N 
(6) Rule 9 (1) (a) shail be omitted and "Coupon book shall be issued at a time to member valued Rs. 5,000/~ (Rs. five 
thousand)” shall be substituted. 
(7) Rule 9 (1) (b) shall be omitted. 
(8) Rale 11 (1,2, 3) shall be omitted. 
By order and in the name of the Govemor of Chhattisgarh, 
PRABHAT SHASTRI, Deputy Secretary. 
o, T aen vra wenht, Beteg G MEw Sl HRoNeR, TorieE ® i a4l yERE—2001. 

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388 (18) g T, feiw 31 e 2001 
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Raipur, the 31st August 2001 
No. 2/Parliamentary Affairs Dept./2001.—In exercise of the powers conferred by Section 9 of the Chhattisgarh 
Vidhan Sabha Vetan, Bhatta Tatha Pension Act, 1972 (No. 7 of 1973), the State Government for the Chhattisgarh State 
hereby amend the Vidhan Mandal Yatra Bhatta Rule, 1957, namely :— 
- * 
g e, i 31 e 2001 388 (19) 
4 AMENDMENT 
In the above rule :— 
- (1) Rule 3 (1-AA), shall be omitted. 
-w- (2} Inthe Rule-3 (1-AAA) words "sub-section 2 of section 5-B” shall be omitted and "S-A" shall be substituted. 
(3)  First proviso of Rule 3 (1-AAA) shall be omitted and following proviso shall be substituted; "Provided that the tota! 
expenditure on a journey performed by 2 members by rail and the three journey performed by air, under Section 5- A shall not exceed the amount Rupees Seventy Five Thousand in a financial year." 
(4)  Inthe Rule 3 (1-AAA) (iii) words "Sub-section 2 of Secion 5-B" shall be omitted and "S-A" shall be substituted. 
(5)  Rule 3 (1 B) shall be omitted. 
(6)  Rule 3 (1 C) shall be omitted. 
(7} Rule 3 (2) shall be omitted. 
(8)  Inthe Rule 3 (3) words "and he shall also be cntitled to daily allowance at the rate of Rupecs (two) hundred per day 
for staying at such place” shall be omitted. 
(9)  Proviso of Rule 3 (3) shall be omitted. 
(10)  Rule 4 (1) and sub-clause (a) (b) shall be omitted. 
(11)  Rule 4 (2) shall be omitted. 
(12)  Rule 5 (1) shall be omitted. 
(13) Inthe Rule 5 (2) words "and if he stays at the place of the meeting, he shall be entitled to daily allowance for all days 
of halt not exceeding seven” shall be omitted. 
(14)  Rule 5 (4) shall be omitted. 
(I5)  Inthe Rule 8 (1) word "or daily allowance" shall be omitted. 
(16)  In the Rule 8 (3) word “and daily allowance" shall be omitted, 
By order and in the name of the Governor of Chhattisgarh, 
PRABHAT SHASTRI, Deputy Secretary. 
Py, g o e T, ST g e &l g, Toienia @ 9 qa v —2001. 

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388 (21) ST T, fei 31 3vr@ 2001 
(4) frms (w)ﬁmqamwﬁwm%@mﬁmmﬁmmwﬁﬂwz— 
Q)] 8 FH FHF 100 T H 800.00 
12 FF FAF 50 T H 600.00 
12 9 TEAF 25 T 300.00 
20 F T&F 10 T 200.00 
16 F TS 5 T H 80.00 
20 T TEF 1 TR W o 20.00 
T 2000.00 
(2) 8 FIT T® 50 T AN 400.00 
12 FUF TAF 15 B H 300.00 
20 F TEF 10 T H 200.00 
16 FT TIE 5 T H 80.00 
20 F99 TEF 1 T W 20.00 
TR 1000.00 
3) 4 FI TAF 50 T 6 : 200.00 
8 FT TAF 25 TR H 200.00 
4 T FAF 10 T H 40.00 
siwwaa: 5 T H 40.00 
20 T ¥F 1 ¥R T 20.00 
A 500.00 
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THR IR, IO~ 
Raipur, the 31st August 2001 
No. 3/Parliamentary Affairs Depti./2001.—In exercise of the powers conferred by Section 5-A and 9 (1) of the 
Chhattisgarh Vidhan Sabha, Vetan, Bhatta Tatha Pension, Act, 1972 (No. 7 of 1973), the State Government for the 
Chihattisgarh State hereby amend the Chhattisgarh Lagislative Assembly Members (Free Transit by Railway) Rule, 1978, 
namely :— 
AMENDMENT 
In the above rule :~— 
(1) Rule 3 shall be omitted and new class-3 "Subject to the provisions of the Act and these rules, every members shall 
be provided by the Sccretary with seis of coupon books, which shali entitle him and any person accompanying him 
388 (23) ’ wHraTg T, fEAiE 31 STTE 2001 
{0 travel within India by Rail valuc upto rupees Rs. 75,000/~ (Rs. Seventy five thousnad)” shall be substituted. 
a 
(2) Inthe rule 4 (1) words "Central Railway Bombay" shall be omitted and "South Eastern Railway Howarah" shall be 
substitated. ' : 
(3) In the rule 4 (2) words "Central Railway Bombay" shall be omitted and "South Eastern Railway Howarah" shall be 
substituted. 
(4) Inthe rule 5 (1) description of money value coupon books shall be omitted and following :— 
m 8 Coupons of Rs. 100 each Rs. 800.00 
12 Coupons of Rs. 50 each Rs. 600.00 
12 Coupons of Rs. 25 each Rs. 300.00 
20 Coupons of Rs. 10cach Rs. 20000 
16 Coupons of Rs. 5 each Rs. 80.00 
20 Coupons of Rs. 1 each : Rs. 20.00 
Rs. 2000.00 
@ 8 Coupons of Rs. 50 cach Rs. 40000 
12 Coupons of Rs. 15 each Rs. 300.00 
20 Coupons of Rs. 10 each . vRs. 20000 
16 Coupons of Rs. 5 each Rs. 80.00 
20 Coupons of Rs. | each Rs. 20.00 
Rs. 1000.00 
3) 4 Coupons of Rs. 50 each Rs. 200.00 
8 Coupons of 25 each " Rs. 20000 
4 Coupons of Rs. 10 each Rs. 40.00 
8 Coupons of Rs. § cach Rs. 40.00 
20 Coupons of Rs. 1 each Rs. 20.00 
Rs 500.00 
Shall be substituted. 
I ———I————SSSSS 
TdTE TereE, feAE 31 ST 2001 388 (24) 
(5) Certificate explains in the rule 7 shall be omitted and following "I hereby certify that Shri/Shrimati/Kumari........... 
is lhemembcrofthe‘ChhattisgarhLegislalivt: Assembly, and First Class/Air Condition, 
Sleeper, Sccond Class/Air Condition Sleeper three tier/Second Class Sleeper tickets may beissued inexchange of the 
rail travelling coupon for the journey.to be under taken by himvher and for the journey under taken by one person 
accompanying him/her within the State of Chhattisgath and outside the State of Chhattisgarh only to the extent of 
Rs. 75,000/- (Rs. Seventy five thousand) per year.” 
Signature of Member 
Attested 
Secretary to the 
Chhattisgarh Legislative Assembly 
Seal. 
Secretary to the 
Chhattisgarh Legislative Assembly 
(6) Rule 9 (1) (a) shall be omitted and "Coupon book shall be issued at a time to member valued Rs. 10,000/- (Rs. ten 
thousand)" shall be substituted. 
(7) Rule 9 (1) (b) shall be omitted. 
(8) Rule 11 (1,2, 3) shall be omitted. 
By order and in the name of the Governor of-Chhattisgarh, 
PRABHAT SHASTRI, Deputy Sccretary. 
P, T v S T, BTG G W St TEoTers, TR A fd au g —2000.
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