LexThe Chhattisgarh Lok Aayog Adhiniyam, 2002
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act"~~ * 3Rl'RI 6FI,
W"fi" * "PR '!f'@R (f.Ri 6FI,
WR) * ffl ~ 3'!J'ffl. ~
ilIT. 2-22 mfltt•I~ TJoR/38 fu. ii.
~. ~30-s-2001."
. . '
...
0ffi~Jl<t ~.1-JIQSI
~ 304-a:J]
♦
. ( 3-tflitii~Ui )
~ ~ tlch I fl,1 fl
~. ~. ~ 2 ~ 2002-"lim Jl, ~ 1924
~. ~ 2 ~ 2002
~ 7002. \.lt1'1t!•1~ f <NFI 'l'l'lJ"q;1 f1"1f<:1f@a ~. f,,ra;.; ft;-!iq; 31-10-2002 'l>l W<JqJff'lil 3l:l'ITTf ,;mi ill Wf,l
t, ~ wfuimtoJ 'l>l ~~@ii~ WIT 7'f@l t.
i'l>'<fit!•I~ ii; <f"Zl'IR'I * 'WI ii <I'll ->ll~Wjt!R,
m. ~- <1141<14'1, "oq-'t{fqq . .
610 (2)
610 (3)
~:
1.
j 2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12
' 13. I
I -I 14.
~ 15.
16.
17.
18.
19.
20.
'ihn:i.:111~ an~
(ilil!fcn 30 <1'!_ 2002)
~ -::rr=i, fcl«m ~ ~- ·
4Rlil<ll<i .
~-aw:rrrr q,T "IJ"o-'i.
'fiGf4l<lfr ~ ~ .3P-! ml w.
~ cl1¢l~fffi 3IR cl)q;rgcro cfiT E<!T<TT "GIFIT.
• amrrrr ~ \iit-cr f<lm .\ll"A" <iIB ~-
~ t!fl'!B vrr \ilT"il ci; a1't'Ae,"i-1 ~ Efl'r.
~l<l>14ctl ,ff ~ ~-
'Gfftf <5 ffi ¾i ~.
~-
. "ffiq.i 3,11lTIT c#r ~-
1{§44',ft * ~ i'f ~
~ amrrrT cf; <ii4ill~1~
Gtl'1¢l;fr <m. ~ wJT "GIRl".
marar.
"ffiq.i 3TTm'T ~ ~
~ ffl <5T ~.'
~ q;] f.l '< I cf>i!OI.
i:l.j I <Jlfct.
~ ~ 37 ~ 1981 qJ1 PIHH W-11 ~ ~f.141-1
ct; ~ ~ ct; ~ Pl"<1'fi.a c#r lTt ftrcol<l'ctT q;'r m· m
'cp"f~ ..
3t :t'<i il'l-1
31 jtiil'l 2
~-3
,.
€9ffiBll~ 3TT~
( s!>'lT'li 30 U'l_ 2002 )
0'ffifl•l(ffe. 3Um-rT ~, 2002
..
c1>RlY<l Biq; ~ ~ ~ cf>c;lil'<OI <IT ~lcf>l4d1 ct) fclf.'l~&: "1Ficf>IR4'i q;'r vITTI' ffl
ct; fu""q cr,Rl44 ~ <lft P\gfcffi <1m ~ ct; fu""q ~ti" <AF! ~ ~ ~ ~
~ 1101'<1"4 cf> Rl'<4"1~ qit Ti fftftx-1'1</, fcl"c.11-1¥J0 -sc1 am ~clfum ~ Ti ~
m. 31~-
610 (4)
1. (1) ll1, ~ c!>T ~ "iflf l'h,~lf!IIG ~. 3WWT ~ -rrl-f, ~'Kl I'<
2.
~~, 2002 (~. 30 m._ 200~) t' I .
,_ --
(2) ~I fcltctl'< ~I gffifPI</, ~ Ti m71T I
(3) ~ ~lltlcGi<l '<1Gi43l 1'i ~fief; 14c/ill!1'1 clft \'flOO ~ W'!ffi
mlTTI
~ ~ Ti "(jfo]' aq; *it ~ ir=<l~ ~ .r m:-
(ci;) '<5Rq~- ~ ~ t fcf;-~ fclf.'l~il<l, ~4>1Rl!I "41 P!<i'litfl
m ~ ~ ~ am Cfl" "l1t ·Ml!11,1f.tif> <t>1~c11~ <m"
'ff~ ffl s1Z 4ll~i:II~ ~ ftiwi t1f'Ai~1a il° ~'
c1)r<\' Cfi'r ffl Ti -..;JH'i_lWl>'< 3lfl4>cl ~ "4T ~ "cf>r--IT ~I
~ q)ITT"]~ ~ ~ ~ f'Gi"li:l>I "ci"~ 3r.'J
~ "11lPII I .
(<ii) "'1WI ~ ~ ~ t-
{l;q,) . ~';T\ ~ ~ ~ #t cf,\" Gl!1'T •'i th1lfPI</,
~ {l;j W-,'41i~.
("G'r) W-,c<Jli{1 m ~~-~ct;~ cl';~ -4
Ut\'1'1.-PI</, cfi '<IG441cl.
(ifA) ~ 1-11'<1114 m13lT ct; 3mlm cl'; ~ l:j
W-,'4 lj-:fj,
('c!N) ~ 1-11'<1114 ~JTT cl'; M ~ ~ ~ fcrm't.
l/11 ti cC\ 4 'fli:lq; cfi ~ Ti ~ ~ II fl cC\ 4 'fli:lq; cf)[
f.'lgfcfu ~-
(qrq) fcrm't 3A' "cl1"q, 'flqq; er; 'lTira l'i, -qm ~
~ fcl; fl'<cf>I'< aRT Mcf ~ \i'ITT!,
--. -· ~l'C~.
. 610 (5) §Ji-!l'l'4 {iof'T;f, ~ 2 ~ 2002 ·
•
(Tf) "Wtii:li-.( Tf flfai~a ~ 1-fli!ci"lli ~ ~ (1860 cpl l'o.
45) Tf 31Ull<r- 9 cf; ~ 'lIT ~tic:li:lii! Pli:lli(Oj ~-
1988 (1988 cpl w: 49) cf; ~ <;U,s.-i~/4 ~ ffl,
(er) ~ll'<'Ft>"lli ,ffq"q," 'ff ~ t ~ ~ ;;i'r ~ liii!nlll
mrrcpl~mJtR~3lftrR~mrrf.r<llTTct;
am'R o~m•,4 ~ cm 3l,oifeti ~ Tfm m m w
· ~ ;;i'r 0111t1•1<1, ~ <!l'l- ~ mrr cpl,~ m m
· ;;i'r ftifit;r tTG ~ <IRm m <IT 0111t11,4 ~ ct;
q5,4c/5<.>114'i ct; ~ 1'f mrr ·qR ~ t JtR ~ -c,;W m
~ ~ t1fal~a t ltit1'61 ~ 1-fmf m, aR:J ~
fli!i:fil-.( ct; 'lIT ~ ~ .<IT M cZITTffi 'qfg ~
f.'11,~a m m ~ m <ITT,-~ ~ 'ff <ft- ~ m 3tR ~
~ -~ 1ft fl~~(\ t ;;i'r O'tfl'<'l•I</, Tf ~ <IT 3RJ
~ <!l'l- mrr if m.
~ ~ 'ff ~ t 3tR -~ flf&l:i~a t
\J~'!-PI</, 4i:ll<M ~ ~. 1993 (w. 1 ~ 1994) ct;
. ~ lJTll. ~ 'lIT ~ ~ °!R:Tffacr 4i:lillci, 'iP'tflfl•i</,
"4PIR-iqc:1 il>l-.!4~~~1'1 lf<R. 1956 ~ 23 ~ 1956) ct;
~ Tf!mf ~ Ojl(-.(4(~¢ f.,li,:\ <IT Mf1•1$ ,
"4Plt1q£IG1 lf<R, 1961 (w. 37 ~ 1961) ct; ~ Tffmf
~ "f7R .4i:llllci 'lIT ~fBq;r at)-~ W-i'!'<'l•li; f<'ll:ll>t'<'lllT ct;
~ * 31$r ~ ~ 1fT °'1'fl, 'ff Wt, m. Tffacf -c,;W
3RT&t5ffctq,ffi~,
~ 3TTllT7T" 'ff 3-lfmm t ~ ~ c!l')- l:lm 3 c!l')
~ ( 1) cf; 3mFI Tf!mf 3ITTIT'T,
(-g) ~ 'ff ~ t O~fl•I</, ~ ct; fw'l ~°'.""~ 'it,T
-c,;Wi!'R"<'ll~~~1lr~'ff::;;AT'3ffilTID~
:i&.l>iil, i!IG<.l>i~"I. ,·N>i~. tN1c;"ll! ~ <IT ~. -i:1.;,:,:itj{I .
~ ;a q_ 4-:71 <'!ft- ~ ct; fl Ii cffil! ~ °4G,
('n) ~ ~ ~ &RT "3lcl'tITT" 'ff ~ t 3tR ~
flf&l:i~Cl t_ ~ ~ ~ °'l :-
(~) ~ ~ ~ ct; ~ 1'f ~ 1iG 'it,T 5.'(iq4),, m .. ~ m * m aR:J ~ ct; ~ m qa:r 1'f m
~ 3R1 ~ <ITT '>l'Hl-1.l it> ~ 'lIT cb~-il~ ..m1'w
<!l'l- m. .
(ca) · ~ ~ 'ffl * ~ if ~ ~ * f.rchR -if
cll~•,a f%o <IT ~ m ~ ""~itl! 'ff <ITT4
f<l>m m .
0-ol<l•I~ '""""· ~ 2 ~ 2002
~ ~ ffl cfi ~ if 'lil"clill( ~H·P'<li:/, '1"a-iimf,
~ - 'id"i"1iqlc; if ~· XEf m <IT ~'11-'lc;i-<l c1fr
<l>4t~m.
(ilR) 31m cfi ~ Wi1 mwTT ~· ~ tA ~ "fl1tA
<IT 3l-j4im;"i'i ~ mfuf c1fr lrr 3fix ~ 'eR ~
"fl1tA m ~ ~ ffl ~ cl.lfciti•m '<iY 'R m.
~~*~~amm~3l'R~
~ aR< ~ am mftn c1fr 'Tl m.
· (~)· ~ ffl' ~ 3IT'imf t 3fix ~ ttfalf~kl t ~
~v!'r:-
j(..<<l'-i~ ~
lBfr t
g~')'('i•i~ ~ c1fr ~'-PT~ t,.
~liftc/,"i<l .flqi:/, t ..
•
(1:ITTI) ~ f<mR-~ · c1fr ~ am m ~ ~
~ if ~ ~ ~--lFTt<l ~ m clTT'f\'r
f.rq;m m f.rri,, ftmi'i ~ fH5i:/ii-<l ~
'('lfalf&a ~ m ~ ~ 1956 (1956 '-PT w ..
1) c#t t<ffi 617 cfi &~ cfi 3ffi1IB ~ ft>:if>i~"i
~ ~ ~ ~ f.rTiT m ,M ~ ttxi:/il-< ~
f.r.r'1Tm ~if~~~ '-PT 'i:ZlR wa
. sl; ~-~ 'CR ~ &RI faf.?t~tc <ITT', <ITT
il<l-<4'<'<1'1. dm ~ 'il<l-<4'1'<1'1 (v!T ~ >ft '!fq
'R v'iFTT m@T m) m ~ ~ m.
(to:) . g~"itt•l<1> ttxi:/il-< ~ Tffcm fct,~ ~ m ,M m
~· <IT f.'!Tr, 'qfg clTT'f\'r <IT -ili:/ili-i'I lrr, <ITT
~ml
(fr@) f.1/.-\f&ftia if SR ~ f.1CnT<l if m ~m '9q1xa
mm~m'<f<!>xW-l,l:- '
(qjcp) ~ <ITT~~ ~-
(ml!) ~ m ~ * fcl;tT ~ ~ m
~ ~ ~ ~ clTT'f\'r f.rq;m m
~ f.rrq (~ ~ ~ m) v11
1:§~""lft•i~ '<1xi:/ilx cfi '('ql~ci:I ~ m <IT
Pf,:j-;lOI if lrr ~ ~ 3R< ffl !IT f.r1f'1'
~ttra '('ixi:/ilx. ~ l?irn°l<l ~ <ITT '<:ZlR if
ffi sll ~-'1'i<! 'CR ~ <R,
610 (6)
.. ,
"~
i '° ~1& 1&$1& r~ ~ ~II 7'- !1J;. [&1J; 1 ~ ~ ~i ~:i~f
t! 11 i!~ :i . {;it_ i j: _ JI !Ii [_t --~ it'!&
Jf1&~ -IY~i ~1& IE~ l
., u• • -.,W ~i. J_i ~~ ~1,i;~ f l71&-j&
1~-li- tf1· ,~ fi;t -,,f ~if tW'"i!J -liii~ ~,I~ " ff.__ ".'_~ ·t ~f -:lg..- li If~ t!i t,~-1t ~~j t:- • .,.
g
N
f
N
. l
, __ j i~µ·· ;···ii"~ ffeiit] ~i *ii ~111ai-ii ~i! !l~1t
~
I'
~
0
"'
''
'
~ .......
J
...-- .....- - , ....-
~ ~ ...!:2.- ...:!.,
<'?
~
16
i t
~
~
----------·- -------
(6)
g-tft«•iii, (Nft!;I, R'!f<I; 2 'lcf'<f{ 2002
~ C'lli'l>l'.!cfct <IT C'l)cl>l'.!<ffi er;.~ 'fl' f.,pffi f<l><IT
11m ~ ~ 3ltf"lT 1:fG ~ ffl cf; -0.
xl"441c'I cf> «1 xl"4Qlc'I &RT ~ wm "i f.,p@ ~
111Z ~ cl:ITTffi cf; 'Hl'!al -Nl >ITTi1l 'fl' '1fl' fct; ~l!:fl,
~ 1'f ~ \,14'iu1"1 er; ~ FGm. Tf<IT m. ~
~ «i \,IR,!,J H cITTTTT cfzj INf ~ ~ cITTTTT I
(7) ~ c1'lcl>l'.!iffi ~ c1'lcl>l'.!cfu ~ <IT ~ q,T m
3R! 1lG ~ .,lfi cITTTTT <IT ~ ~ x lvi ~ fi'l<f> ~
<t ~ .,lfi 5T7TT <TT ~ '<1lf11iitl 'fl' ~
cf>l~)<'llx <IT Wffi <IT cqqf1(ll .,lfi ~. ~
'(1)f11iiil. ~ f1!5<f>l.fi ttltiliitl 1ft f1ful~ct t
~ m ~ ~ 'fl' ~ tR ~ .,lft
c/R1TT <IT fct;m ~ ~Ell1f1'if <IT ~ cf\') -Hc;'f4ctl
1J60T"'TTllcfR'Trr I .
4. ( 1) "c'ITc!> 3TJmTf cf; ~ cf; ~ 'f'i ~ fct;m l'f4T ~
cl:ITTffi INf<f. 1lG ~ ~ cf\') cfffu]- <t 5 qq' q\') ~
cf; ft:rq 1lG ~~cf~ INf<f. wnc'[ 9,'if.1g~ er;~
tITTf .,lft i,TTTT,
~
("q;) <ffi' xl"441('1 · q;'r ~ f<l~ftrn cf11TT. ~
~ &RT 31'RT "4G ~ ~- ~ ~ ~41•14-;l
W c!Rcf ill' ~ m ~ I
(<lr) <ffi' ~ ~ cCi" .<Im s 'fl' ~Plfc!t:c ffi ~ qc;
<t 5CT1lT \ill ~ I
.
(2) "c'ITc!> 3TJmTf q\') <liW -4) cfil<foli?I cficfc, ~ cfiRUf
~ .,lft m1ft fct; ~ C'll<f>l'.!cfct <IT fct;m
('j) cl> 1 giffi cfTT 1lG ftcfff ~ I
(3) ~- <ill<f>l'.!iffi cf; 1lG ~ ~ ftfcffi cITT <l~ ~
'ITT'1' er; ~ <t ~: lffil <t ~ ~ 'fl' 'lRT
~I
(4)' ~ C'llcf>l'.!iffi 3TR ('11cf>l'.!<ffi, "4'G ~- .'l ~ ~
&fflf1•1$ ~ er; 31t1T'i <IT 8-i"lf1•1$ ~ -q fct;m
f1!5i:fil.fi '<1lf11iitl. f1~<f>l.fi cl>RR'f <IT f.rll'! <IT ~
~ er; 31t1T'i 3tR Pl 41 vi 1 er; ~ tITTf .,lft
mllTI
(5) . ~ c'lli:fil'.!iffi 3fR c'lli:fil'.!c!ct cITT ~ ffl 'ffGrn
fct;<JT ~ ~ fct; ~ ~ l'i ~Plfc!oe fct;<JT
Tf<lT ~ I
6!0(8) .
\
'fl,a4r <!fl 4Gl<l~
cfm~~ffi'f.
~
I
.
-~ ~ ~ J <!& ~ 1&
. ~ . i - I it
1 - it!~ ·~ i
i. - 1 ~ Ii 1 i ,, 1! il!i ,r;1tri
tf 1sf ~lt !i!
i · ~ tir!~ " ti ~it: !l ~i
I it it iti f !i I l! , fJ!J~ f1f
~'!& w ~ :@:
~
2-
I
I €
o 11
I '5
"\'
§ ~ 1& ·i. t 1& ~ ~ 1& ~ I ~ i :f t i 'I& I i 'Ir
,i~t,!! ;jt,c:!:t ,.l · ¥*}
1:5'
;;i;Jii r!i:tii&! :i ;-: 1 ~ ~ ~ 'lu' ~ ,jr 1& 1& i 1:,,µ- ~ t& ,jJ; i i ~ f. -
. 1&_ i I ~ I& 1 I ! ~'!& ; :i ·f I ,ju t ~ 1&- Ii= i 1io . ~ 1?,i,; ~ 1!: ~- ~cl§: ,,.,1& ~· . - . 15 . -1& f{;
"!'!> - ,.,
~~$iili ! ~i!iifii !!-i!' i
f ;i ~
1010
t 2 f ~l1s ~ti{ ti! t!!i
fli ~Ji 11- I fi 11 ~i!! t~ ~ ilwi
~
-
~
- ~ ~
~ .£:!,
~
.,; (0 . ,...
~ ~ ~1 it f•
' ii ~t
~t~ ~:1 !i
'
(co) ~- ~ -q ~ 'ti4"C;'<i ~.-cfcll~ui)
"\[cfc, 1950 (1950 c1'T ~- 37) ct; 3lt1R
&ftqi:llRcf> nm C1Tcf> vfi'cl ~l~~id <!R" cfi
71"{ m ; <IT
(<!rl M ~ ~ ct;~ -q \J"JT \jffq 3Tl<TT'1"
~. 1952 (1s52 cor "'fi. so l m 3lt1'R
\jffq cfi ~ ~ ~ ~ TJ<TT m.
(3) ~ 3Tl<TT'1" ~ ~ ~lcf>ilid cfl'l" uITT-1 -Im
<R"1TT:-
(co) ~ qg '3"'<-i" C'ITTT& it ~ ~1i1>1<1aclial
<ITT. ~lcf>llid ~ vfFl'q,Rl ~ m, <Im
+lP'I ~ tR cfi ~ ~ 71"{ m.
(<!r) ~ qg '3"'<i" C'ITTT@ it, ~ qg tic-TI
· trftq ~ ~- met; ~ ii ~lcfil<ld <fr 71"{
!?.ft. "Qffi · qq ~ m u!R * imrro ~
~m. . ,
~ ~ 3ll<lT1T ~ (co) ii Pi~<Z
~lil>llid · <ITT f<llcfil'< <!R" ~ ~
~lil>lllail>a\ ~ ~ ~ ~ t fc!;
~ qm '3"<R1 ~ ~ R!Pifc!<Z ~ ct;
'4'tffi ~lcfil<ld ""I ~ c1'T -qlj\t<j" cnRUT m.
(4) ~ ~ cfl'l" ~ '4T olIB ~ ~ cfi
<!ict~f%ct fci>-ift \.Hll'<ict>ll.1 cfil~cll~ .:i;'r 1lll1•1ct ffi
cfi ~ ~ 3ll<lT1T <ITT mfcRi -© clR1"lT fucf1i(
~ ~ ~ -ww.wr· m vTT4 fc!;- ~ *
>f4T1T ii ~ct~f%ct ~lcl~ll</i ~ ~ ~ "ctc5
-Im t fc!;- ~ <ITT '<ij~ct ~ it >f4T1T
fc!;-<f[ TJ<TT -Im ~ iJlT ~ t
8. (1) 3ICfifR "'8 ~ ~ ~l</illlct , ~ m ii, \J"JT fc!;-
~ fc!;-<f[ vTT4, ~ '(jfftrfl nm ~ ~ m 'fft"
~ ~ cor f.!m m,n, nm qRc11G1 ~ 3lJ<IT1T *
~ <IT ~ 3ll<lT1T lmT ~ ~ -q ~ ~
<fl) ~ 3Rl ~ ct; ~ ~ ,rn;,:r ii \J"JT fc!;
fc!fITTr fc!;-<f[ '1\1<.T, 1f<l> ~-~ '4T t>Tr.
610 (IO)
~l<l>i<lfff ~ ,a',i~ct
'3tfillcf ..
~.
r:1&11s_J~f~ f'lf't i ~ t. ~l-~ 1tri11>';1 -~1&; ~I 1..-1& ~J 1>0~:g; 1&. ig'!& ~~'!& ?1,;! }e,li;gf&~ jt~E l ~ I t· ti ~ ~- ~ . . i t 1& 'f& . ~ ,lo, i I t5 ; ~ lg, Ii; . ~ :liZ ~ ~ ~ I f .<1§:-wt . .1;;1tr~ ,1giit ~~1& .· I ~~,lo, -t~1tr~ i; ·
! ~ i f5_ ~ if 1P ~- · ! ~ ~ ! ~ ! · w r w ~ :~ l t ~ f5 w i 1& ; w ~ t !
. E Et ~ ,Ji! I I* i t it l 1, ~ [i;'j;; ~ C I ir ~ * l • ~ j •
. 811 1:; :it;~ . i~ ! tit? r!i .,i:i::i i?lii J ~ t ~
N w !if;, I& jr; 1w ~ ! & e: [E: ~ <l§: 17 ~- ~ ,(. ,_ £ i 1& ~ ~ I& ~ ,v -
. ft' - ~'15_j f .. ~ jg ~ f 1tr .. !ir 1i 1& fj· 'I& -; ._ d:: ~ .
,. ! i:rw i ~~ if i,. i t! ~" ~ g:i i if .,~J.
~
--~
s -a
'
~ii I ~ i f 1& ~ ri I~ 1Y ! ~ -~ J ·I f;, t t l ·t 1 t i i ~; 'I& i ~ ~ :s
~
.£:!,
cri
I
t;,t
-,;
,lir
-~
~
_.::,
d
~
1& .
-; I
~
.£:!,
· gtilti•iiil "<il'R, f<;-ii'li 2 ~ 2002
~ ;;,i1<11c1<1 m 4il<llc1<l ~ ~ ~
~ m ~ llfc'!fclRl <!\T ~
<lwlT,
~ <TT C:«ll&vl'i er;· 1:R'ra,ur . cfi 1w)
ciii:\h1-1 ii!Rt m.
~ ~ ~ "(ifi_fu; ~ ~ ~-
(3) . ~ w:/rT cfi w-!a=! <!\T ~ '111 ¢l~<ll{ ·"!fffl'm.~ ~
1860 (1860 cliT ~- 45) <!\T tlRT 193 ~ tlRl 228 cf 31"1' cfi
~ ~ Oillf4cii 4il<l<lit\ ~ ~-
(4) . ~ '<fi ~ -mJCI;, "341'.ll'il (5) cfi ~ cf ~ %(1" ~
~ ~ cf 3Wl"-i ~ ,.ij;tj c& ~ j:j "aJq; 3WWr cfi
-wia:1 c:«i,&Zil ~ m m ~ t;\ cfi -wi~ Ti
~ q,T m "-itt mrrr.
(5) ~ '111 ~ ~ ai~f.tq•1 cfi 3lT'clR 'TT q;l-t ~ "11'1¢1.ft
llGl""I m. ~ R-1 q,T 'mR ~ m c:m,&"1 ~ ffl
~ ~ m ~ "-ttt f<ITTn ~ :-
(c1>) ~ ~ cti- ~an 'TT s;;fc'!iJi.c1 ~
~m.m
(~) ~ ~ fl'<451'i cti- .Jf?!qR"l<i, <!\T
4i I Uq 1 ~ iITT 1.lcf>c-'! al' a c!f~rn -m :
'<4tt'li!;:.:0 1 :- ·~ mfR -$- ~ am ~ ~ <fi
\.141"1-ii cfi fu1) <It' \.11-Jlflila Cl')@ ~ \iITTT fmm TJ1TT
wnuT-1:f?I ~ atN f.i~iljqcp 1:,l<TT fu; <f>W Gil•1<1il~"I.
'mR m ~1it.il- cliT ~ ~ ~ (ci). m ~ (<lf) Ti
f<lf.tf<!:t:c Wpfc, cliT t
(6) "xl1mffi (4) cf;~ cf;~~~-~ '111 ~ <!;l
~ ~ cf; ~-"Gi"fcl cfi l.lll'IGi-t cf; ~ ci;W ~ ~
m ~ c:«11~v1 ~ ffl m ·fcrc: ~ ~ • fu; ~
~ "111lllc1ll cfi ~ <!il<lqu:;"l ri ~ <TT ~ ffl cfi ~ .
fclcm .!ft 1mm -;;rr. ~ m. ~ m fuim v!T<r'TT.
610 (12)
(1) ~ ~ cbi~ql~, ~ fu; ® 1'j ~ ~14illld ~ cti- ffi<I> 3l1'mlT ~ ftirri.
Tft -m. 3Ffl:llJr cfi W'!ff(.~ 31Tll11T (!\T <ft;~ t fu;
~1<1>1lla ~ M .i m erg r&Rila Tj ~ ~ am
-IJti•m c:«11&Gi'i nm 3Rf ~ cf ~ ~ ~ mrr
~:l,~i'til~ f[ap, ~ clii aj~a c!R17T.
ft-ltt'\/b'iOi :- ~ ~l<l>l<;d, fGlwi ~ ~1<1>1<1d 'TT f.rot'<..
~- ~ atN qRui,Y -ift flf'Ai~rn t, cf ~ 1'i ~
3TTlWT c!i't ~ "fl ~ t ~ t1C:-Rl'i i!i'r .igfi(.«11 cli1 lffi.
610 (13) 0m~•lia ~, ~ 2 ~ 2002
(2) x,a,tf ~ ~ (1) cf; ~ ,rr:a- ft'tnt cnT ~a:ror
<IR'TT ~in'l"~<fi~tR<lfr~mclfrvrA<fi·
fu-4 >l'R'11Rlct cfjl~<'II~ clfr ~ ~ ~ m-;:) Clfr
mfmr ~ <'fR +ITT'! cf; '4TIR, ~ 3lTm1T q;)- ~
(3) ~ ~ 3ITTWf cn1 ~ fflq;1R~11 tR clfr ~ m clfr
vrA <fi fu-4 \.l ffi!Rlct ¢1•hll ~ ~ ~ fIT ~ m erg
~ qRc11c¼'l, mcfi Wfc!l cr.m "OOl1 ~ c;;)- ~
~ s\; lJ11IB q;) <iG: cfR ~, fcl;m ~ lJTlTB it~
~ ~ m fcl>- llT'IBT ~ <W« t ID, xlv<lqJ<il cpT ~
~ cf; ~ -q ~ ~ cfR ~ c'r.!lT ~
qRc111;1 cpT ~ ~R'ct<ill ~ ~ I
(4) mcfi 3WJTlT ~ ~ cfi 3ltfR 3ltA. ~ <fi ~-
cf'; ~ it ~ ~<J ~ xlG<.141 iii q;) ~ \TTT
c!R'TT I
(s) ~i3'1mxT (3) cr;3T<ft.r fcnm fclffi ~ m i31mffi
(4) cf; 3T<ft.r ~ fNre it fcl;m ~ ~ cf; ~
~ ',j ra zte1 re ll1 ufl illT ijffcfr t m~~it\Jff
\.lfa<'lli-; c/TT, "11" fcl>- ~ ~ ffl ;) \TTT fcl>-m ~. '1N
cr.m ~ tR ~- ~ flx¢1x am m ~ 3l'R
-~ m ~.Jl:l xHil>lx <fi '<-i<i~ct fcMJ1T &RT m ~ 3l'R ...
~ m ~ · ~ \.lt~4it.ft &RT m ~ 3ITT "ff Clfr •
. ~ Q cq ufi -~ ~ ct f4te fITlft.
(6) ~(3) er; 3T<ft.r ~ ~ m ~ (4) ~
~ ~- ilR,' m-;:) 'CR' xlv'<Nl<il ~ ~ clfr ~
>1Rlfc.lfil tGti'lil>t,4> ~ <fi ~ ~ ~ 'fflTT <fi
'W!IR xt!'lcll~•II I
. (7) ~~<lfr~9cfi~cfi~~~
~ 31TtfflT. <iG: fcl;-ir Tnt m 3Rl'1!TT f.Nc1~ lfii '3-1
1'fl1'R'IT 4>T "1'1- fcl>- '3il fl 1 ½ 1 ;;q <ill"' f%ct cfi m fun ~
m ~ f%'ct' <fi mfur m. '1N ~ ~ it er~ ~
c4Fcfu41 c:ITT, "1'1- fcl>- 'ffi flj~ct ,rem if ¾Rl~i$1jfilx
~-Wf<llR~cfR'f~ I .
'J.{..«l .j ·;fl .. .t Wf'q ~ 12. ( 1) . :;,:_,1.p:j:fl 'cfi ~ fcnm ~li:/ll<1ct cfi ~ it ~ ~
-~ ... . ~- ~ 3llRT. ~ cfi ~ ~lv'll4161 q;,- ~
"11" ~ lR ~ 4>1~<'1i~ <ITT'TT ~. fi); 'cl6 '3m <TT
fi4'tRM~·,
/
:·.
I~·- ·- ~1-u..... ·(';r, -- ' -:.
. .... . . t ·";
--. ..,- . -
. __ ~; .-•:.: .. --~•.::,~ :.,c. _;,.,,:•.-~.•-~c~..._, · ... )
' . ·, ..
- *-:~ r s:i-.-_~,,~~:_.,_-·1
I A
(2)
•
'9'ffltlil~ ~. K-!f1i; 2 ~ 2002
<'fTcfi 3TI<TT'T <Cr fttTii \j'i tlm (1) cfi ~ '(j;,;;qq1c1 &RT
~ fci;<l 7Pl ~ cfi ~ ~ fmlFI WTT cfi "W'lel ~
~I
610 (14)
<'fTcfi 3TI<TT'T <l>T "(;q) ~ ~ \iff <'fTcfi 3TI<TT'T <ITT ~ "fficf> atl<l)11 75
~ cfi 3lm:'f ~ p?m cfi ~ l'i f1 i5l4ci I qR1"TT I <i>llil I t\cp-c;.
(2) <'fTcfi 3TI<TT'T cf; ~ . cf; ~ ~ 3Rl ~ 3ITT
cli4il1.fl if'T ~ fcl; ~ ~ cfi ~ <FlT<l 7Pl
f.maj ~ _i:l<'C'i ftrn ~ I
(3) ~ <1l¢l<jcffi $l° ~I !.l~llflPlcjj ~1f<fu4j m'tfr. \if[ <'fTcfi
3TI<TT'T <fi ~ f.'r<J<ffi ~ ~ i!illillR<l'i 4x P11:io101
ct; ~ 011q~4c!, m. nlITT ~ <1lct>l<Jcffi ff q;;:1,i~f ffl *
~ ~ <Cr "G!TU . I
(4) <'fTcfi 3lT<lT1T <fi ~ 3ITT 3'Rl ~ ~ ch4illR4'i
cf;,~~ (2) cfi ~. f$m "11~. ffl
~ 3ITT ~ q\'t 3F<l w ~ m'1fr ~ fcl; ~ <'fTcfi
3TTg<ffi cfi 1'.ffilffi ~ ~ <l5T ~ I
(s) <'fTcfi 3TT<lT'T. ~ (1) er; ~ 1R" !.lfa~c,1 ,r+{]q ~
f<r-TT. ~ ~ * ~ vlTt:I ffl er; ~ Pf9~ftrn
c!\'t WTT3IT <l>T '344),1 Cl?'{~ :-
(cl>) ~ f1'<c/i i '< &RT ~ WlTlf cf; ~ P\<J<fu q\'t ~
3A1'fUT~. m
(~) ~ m ~ fl'<ilil-< ct; ~ ~ m 3A1'fUT ~-
• \NI fl'<clil'< cf,T ~~ ~- <TT
(Tf) fclrat 3Rf ~ m ~;J\~ I
14. ( 1) ~ 3TT<lT'T. ~ ch•fo1fl~~- fclrat ~ <TT ~ "1 H<l>lfi CfTT ~ ~
t°GFicCl m!T3TT <l>T fclrat ~lct>14ct c!\'t iJ!1il cf; ~ 1i '344'1'I \jfRT_
f$m Tf<TT m, <ITT iJ!iil er; ~ l'i ~ "111 ilil~ 3ITT ~
"111<1>1.fl er; ~ l'i ~qfBftrn m '<1!lf~(1 fclrat ~ <liT
1114..\'14 'fAT ~ I
(2) ~ (1) -;i ~ ~ "i1IB :
(<1>) iJ!iil er; !.l41"1-1'i cfi ~ m ~ <ITT l'i <ft
\iTP! <l@T ~ fttnt l'i m ~ ~ er; <{R l'i cCr .
\ifA <l@T fclrat ¢ I ,:jq Jgl "4T c!\'t \iTR cf@t ~
c1i14q1f%<l'i er; f<;rn, m
610(15)
c.
(<ST) . 3i'ffq,f~l11C'I R:1#\c;ft ~. 1923 (1923
q;,- x=t. 19) * 3M'R ~ ~ m ~
~ ~ qi" 3M'A ~ We'll ~ <IT m
qi" fcl;-m 3fClffi" * ~ ~ q;14,t11%1.i'i <,5
\11.!1"1'11 * ~ m ~ ~ ct!" erm 15
cli" ~ ~ ct>l4ctlf%4i * \.!i.i'IGF11 ct f<;rn,
<IT
(1r) ~ 3Ri 111.!'!111-i'i ii, ~ vrr fcl> ~
fcl;-4 ~ ,
fclral v\l'i<f>l{I 4T WPc'! <ITT "C'ITII, ~ m1'fi I
·(3) ~ ~ m 3RI ~- vrr ~ ~· -q fcrt%n
fcl>m iJfl<l, fflq; awm <ITT R-irtia <f<RT. WAT -q
Fc1f.lfi!tSC ct!" ~ ~ Gffil~G! <IT "11"1ct>I~~ <t ~ -q_ <IT
~ Uc!iTx fc1f.lfi!oe ~ ~ Gffil~i.i\1 cli" fclral- wt Cfi ~
-q, ~ m q;'j- ct ~ fcl> m;'l.i" fl~cfil~ ct!" ml -q ~
Gffil~"11 "111 v\l"lcfil,!°) <m ~ wt ct!" Gffil~ul'i <11 G!l'icBlfl
q,T ~ cilTil> ~ ct; ~ i,TlTT ~ %T ~ ~ cfi
~ m. "cfITT ~ ~ -q ct!" M 1tT mo q;,- ~ 3liT
~ wwrr "114•11 fcl> erg ~ "C'ITcf) ~- "C'ITcf) ~
m ~ cf>4·cHa!'1q"G ct; ~ ~- cm- ~ mo ct; ~
~ m ~ ~ % fcl> erg ~ 1tT mf<ffi <ITT
<feRT -q Fc1Plfi!oe <6)- ~ ~ Gffil~.G! <TT Gll1cfilfl q;'j- <IT
~ "l,("ct,"R. Fc1Plfi!oe fcl;-4 <f4 wt <ll'l" ~ Gffil~GJ m
"11'1cfil~~ ct!"~ ~ I
15. cilTil> awm. ~ fflq; 31Tg<fff. "C'ITcf; ~ Cfi ~ <IT
efRT 13 -q Plfi!tc fcl;-4 7fll" fc!R:ft ~- ct,i:\illfl,
~ m ~ ~ ~ fclral 1tT ~ mo ct; ~ -q
ui'r, ~ ~ ct; 3M'A ~ ct!" ~ ID m
fuittcfil ~ W1'iN fcl;m "G!FiT ai1~1[{ia w ID ~ 1tT cTTG ..
~ <IT 3RI ~ cfil4ctltfl ~ 6T1fi I ·
16. ~ ~ ~ ~ ~ 3TIR Wc'/.T Cfi ~ -q "C'ITcf;
3TI<Wr * ~ -q ~ ~ ~ m ~-3TT<l -m fcl>
~ x!<l" ~ 'laloeliil~ m cg11~11+i1 ct; f<;rn 3Tcim i:RR
"cfimt % "dT erg-~.fl~cfil~ <t ~ -4 "ffi ~ mTT i3cffi
~ m i:rfl'f;m ~ w W1R ~ q;r 1tM fcl> erg mm, .
. m~~~-'- . . . .
17. (1) ~ ft~cfil~ ~ EITTI; ~-~ <t·~ (f;1"
cf>lllfpqa cnB <t lll.11"11 ct ft;rn._f.17.:r{ .r,:JT ~ I
' . ' -
/
l
(2) · ~ mxT cfi ~ -...ml 1n) ~ f.n:m fc1'cll'if1'{1 cfi l:Tcc'f tR
ffl~ I
ffl>T3TT cfi f:F! 1 <1>-101 cfi ~ ~ ~ <m- mfi@ .fcl;m
uf,fIT i fcl; ~ ~ <lfr ~ 'lfi <ITT'! 'PT <m- 312t ~
wnm ~ 'fcl; cJe, ~ 3ITTTfTT <ITT :-
. (<Ii) .;q1f11<1> ml cfi ~ ~ ~- \iTT 'lffi(l cfi ~
, cfi "1ji8i:; 235 cfi ~ th11fll1¥ ~ .:,;jl<Hc1<1 <fi
!.l~lifif.'lq; f.11.j=:iu1 cf; ~ t
(tir) ~ ~ ml 3ITTTfTT cfi 31Ule:r m ~
(1T) 9-,"1+PI¥ cfi ~ 'TfTcf ~.
(<l) ffnlf1'1¥ ~ er; ~ fl~ctlc:1<1 er; ~.
(;s.) xl"<1q1c1 cfi '<1~ctli:111 cf; ~'PT~.
cfi ~ ~ cfi ~ ~ <!mfr t I
~ ~ cfi ~ti fcRfr ~ ~ <IT ~ cfi
~ ~ f.n:m ~ ::aqoim cfi -51R'JRcfct m-r ~ ~ ~
<1>1.[c11{ cfi ~ Tf ~ ~ cfi ~- ~1<1>1<1ct ffl q'fR
~ cl.ITTffi <ITT 3llfu;r, ~- g-1Fcic11ctH er; ~ ~ <IT ~
3RT ~ ~ ~ ~ t 3ITT ~ ~.~ qfr ciiW <ITT'[
~ ~ 'PT<'f!'l'Ticl'R cf;~ cZITiffl cfi 31'fwm <ITT~ <IT
~ ~ ~ I
( 1) o'lfl fl • I ¥ i:fl <I> I 1iffi s!<i '31l' &t'I <I> I 1cR'1 -51 ~ f.'I <11-l, 1981
(1981 <ITT ~ 37) (~j<l1,e1"1<1>x0 1 ~ w . .
'1Q>-8-1/2001/1/6 ~ 8 ~ 2001) ~ ~
f.'lxR=ict fcl;m -;;fffiT ~ I
~ o-,"m•1¥ ~ 3ITTTfTT ~- 2002 ct;~ fcl;<t
1n) ~ ~ ~ ~ cfi 31$, fc\;<t 1n) 1'fR
~ I
(2) ~ ~ * Jm'l:r. m * "1«<i:!~a 11'f ~ (1) if
Mic' ~ (1981 cfi ~ 37) cf; ~ c1)<1>1gcfct
<IT ~ &1'1q;1gcffi i$ ~e:r ~ ~ t+fl ~1<1>111\9 \iff
ff11"1fi•I¥ ~ cfi !'?t,111<1>&11q'i ~ ~ ~- ~ ~
cfi ~ m tR, ~ 3ITTTfTT <ITT 3fct'ftf m ~ am
~ ~ 3ITTTfTT ~ ~ m f.'lqc1{ ~ lJR't fcl>
~~&RT~~cfi~~qfr~~ I . .
610 (16)
&Uqf?ct.
atRl!Pill'l sf>. '37 ~
1981 <ITT Pli<tFl emf
~ ;;st~f.'l<Pt cf; VR'll
M * 1t_<f Pli<i<J.>ct ifft'
~ ~l<t>lllctl <ITT ~
~<ITT~lcf.
610 (17)
(3) ~ ~ ~ -~ m ~ ~ ~ (1) -i'i
A~Pl'~=cc ~ (1981 ~ -~ 37) ~ 3lefR ci~c/ilgcfu
. m -;:rcr e11c/5i~fm GR1 f.!lqc1~ ~ ~ ~1</i14ct WP 3TT<l'rT
mzr ~ -;,tt ~ ;:;;rtMt :
~ mq; 3TT<fllT, ~ cm- -=4T4 ~ ~ ~ tm
<IR'TT ,.mq~4cjj fP1$lcti ~ cft, ~ (1) -J'i ~
~ (1981 ~ wl'fTcjj 37) ~ ~. ~ -~ ~
~ m "fl ra 1!'I 2 ~ ct1 cjjt(9[q~ if ~ ~ ~
~qc[~ ~ fcr;m ~ ~1¢1<lct v'fT th1"IWl<l, ~ ~
F,l,41~<:'11q1 ~ ~ t <i,- vlt<-r ~ ~ I .
610(18)
"'I ...... .. ............................. fGrn ~ cificfHg<ffi / <i11¢11<ffi f.rg<@ fll>m Tf<IT ~- ~ <fi 'IT+! lR
~ m!r { / ~ f.rri3T ~ Qf'ii$\l'l ~ { ~ -1) fcm)- GRT ~ '"!ml <f; tiRlEiH c!fr f.l'oT am
~ "'1 Ace, $. 3th "l'! ~ ~ <'I <l'lrl ·Ace, cr,fo, om 311Rt "1 cif cti'1 .Q'rrmrr, "'11 'l ct, 10 ~ 1 Rlil ifi!J:~
<f; ~ 3!'Fl ttG <t; ~ q;r_ 'fl1' m i:im. ~ m ~"i'lf<l ~ ~ qrc;,.r ~ 1
I
·,
. 610 (19)
~ 31i'!J..'<!J
(F@ll!fffi 4 (5) <@rg)
'
1. ~ ct'lr,1,,gqfj <it, f.'lgFcffi ct; mmci: qlffif4ijj mrr i! cZlifffi fcn<· IT\; <'flTTl rt ~rm 4, ffl om
~ ~i <f2TT '+Tffi ~ ~ ~ ·;:;ft -
'lTTIB ct; '3\;qfjli "'ll41d4 cF ~ WI cfll' t, ;ffe ~ ,:,;~4>19,cffi q;'t
"'3-1 &l Fcffi 41 Ti <l ~ fcl;1:rr vITTlT % ~ "\iilcJli "41 <I I cl~ <ff
~ <ITT -qq in1zn f<l,m -gt,
(c:r) fclRtr ~ ../.114,'"4 m ~ ~ w. ~;:r t -iffe ~ <'t'ici>,gcffi WI
sa-'T ~ ij <l ~ fct;m '1ITTIT i -~ ~"t ~ "4141"14 cf; :I&:I
~ <ITT ~ mfur fcTT.TT m.
(c!Ff) fcITT1T '3ttl "'ll41d11 cf; "<il41TTl~I qi1 <fll' tr, '1ft ~ji!<; d)c/ilg<m <l'T i3"f
cllflltl ,fi i! <'I ~ fct;m Will tr m'f.t fc!;"fft i3'c<l "'11 lllcl4 <Ti
~ cfiT ~ wfm fct;m &I I
tl'Rj ~ file~ qft mrr * ~-'O"lct zy, ~<1" ~ ~ ---
(en) ~ -~ ~ tr-Ir er; fci'it m'-0 ~ (f.';4'i•<1n1 i\~..r ii ~) ~ mt·
Wli,3i'i<
('&) '1ft ~ "5'11' ~qfj * 'QC; tJ, f.'lgRn cfi '{if~ 1tcf -~<Ti~
'If '3T, 'i:-a ffi <ff~ i\ "3tf'¢ fli<i~fip-ct 1-~ cf1' ~ "!FT 1lro fci>4T
%, CTI ~T'l * ~ "1T'T wt ~ ~. 31\,
(1T) ;ffe. '3t1""\, ~ ~- cf; ~ ~ 1tcf <lclT ~ 'ffif"cT ij ~- ~ '341Gl'i
'\Wa' fct;m t '3Z:I' '341Gl'i ·,t fl'-tgi'li m, tlZT ~ ~ I
2. <'\li,>,lgcffi Wi, f.qfc\n rf; ~ <1!-«Jf4q, mIT 'll cZlifffi fcl;<; ~ 'fllfll <ff~ ii, mP! '(l'e[I ~
~ <f2TT '+Tffi ~ fc);i; vtnM -;:,ft :-
(1:fCI') 'lTTIB mcm m· ~ w. <fll' g -iffe' <'lli/i1']iffi cITT 'lffif 'ffi(l;R m ~
ij ~ 'f.nJcRr fci>4T v!@T t
610 (20)
(m) fcITTfi ~ ~ <!i1" ~ t. ~ '1T'ffl -i'i qR m<m m ~ ~ c(;
31,fi";, <!>W ~ ~ mfu!· fc!;-m ~ Rrifl¢1 ~,H'll'l '1ml ~ <5 ~
ii cJ)l:r "'lfi' i ~ c11ilwJ<ffi <ITT~ "Cfc!" mfur clR") <Tffi ~ ~ -4-#
~f<l;msi!lmi:
~ ~ <'ft<li~ 3N'\'\ Pigf<ffi cfi ~ "1m! •milITT m ~ '([vl:! ~ * ~
fcl>m ~ ~ ~ -i'i cnW ~ m1<T "1fR m t (f.TT.rrrmrr -ci'w! <f 1'Ff) o'r c1'l<!i1giffi Ji 'Qt( -i'i mrr
* ~ -i'j ~ ffl if -# :
(4,) '3'1 'QW"f <!fl i3<1"'fr """·
(<lrl ~ iITR ~ f.igf4.ct ·cfi ~ ~ ~ mrr * <'i<m -i'i '3'it ~
q,."' er; 'qzj <I 'fflqi tmi~npa ~ <ITT ~ "1T'T mccr fcl;m
t o'r WA c(; -ni "l1"1 qfr mr-fr ffl 3tt<.
(-rrl ~ \ITR. ~ Pt~f<R1 ct ~ ~ ~ mrr ct; micT -i'i ~
~ i31.fi41'l W<'I ~ t._ ~ i341Gl'l ~ fi'lt\ii'll -rfrA. "QcT
t'r~ I
'
610 (21)
<fnP! 31j'tJ!fi
(p:gm l':ITTT 7 ( 1) ~~
(<11) Qi'Qcfu1 ~ (1962 qjT "'<r. 34) <TT ~ ~ 1946 (1946 <l1T "'<r. 31) ~
3icl'I"., <!fr. lT~ i/ll 4cu {
("&) Jmm qjT 3!$rur <TT ~ <!fr '.Pell qjT ~ ffl ~ vtm;R ~ fw1' "¢\ ~
i/l/4qj~ ~ i:rR<B! ~ <ITT11 GffililGll ;t; ~~ ii <!fr ~ ilil'<ql~ ~ ~.
tiFc!Gli'-lc/> <IJU@TJTT ii ~. Q<il,$'11 '1m ~ ~ ~ ~- ~li:f\l<lci'f
¢'\ G~,$i:f\, ~ ~ <fi ~ ~ ~ m <I@ ~ lWR'IT ii <!fr ~
cf>lfol~"l vTT ~ <TT Qi;l<li/lafJTT ,~. \l~llfH </'; ~ , &M·mr'.li:I> ''!'riim <fi ~
<!fr~ "ITT,
(«) "1l"§" 3fclmft'f ffi "$ ~~ 1f fcp .<!iW lWfffi "'-ll<l!C'l<l if ~ <TT .,-g'f, ~
~ WlflT ffl ii ~ ~ ~.,,.;qi{
('5') . o'ITTP -~ <fi ~ \ifR ·clo-r 31jtlltl'1 , 'Rqif.'!~rn <TT 3R! "'R<IT. ml <fi ~ Ti
<!fr ~ q,/'<ql~ "AfllR. ~ m, GYIGl'1, -~ ~- ~ zy111 <TT ~ zyf ~
. ,-,,frr,e,.,,. . ""=f==f"=" . ' ~ ""i:l>'""I :tmcJ"'I ~ ti fn1 ~ a .,-g'f ~ ;:;,,- fl q I Pl~fffi. ~ "1T'1" m "'R<IT ~ '«
~mcri,
('<1) ~ c/>ifol!;~I v!1" ~ ~ <!fr 1aRT 10 ii Ge'c9R!la <tr f.1~1'4-a ~ !l'<-i'im <l
~ ~ic/>i<ldl </'; ~ ii ~ I
(t5) ~ TI~I '.!'«hi, >fGT"I ~ I
mih111" m, ~ 2 ~ 2002 610 (22)
~. ~ 2 'fql:q"{ 2002
~ 7002_-'lmf il> ~m:i il> ~ 34s il> m (3) il> -~ "fi g'<fl~p1rp-i'r<li 3WWl 3'f~. 2002
(~ 30 'B'!_ 2002) <f;J am;;IT ~ ~ il, mf~ ii ~ ~ W'l1 ;;i@l 't,
0,,Mlol il> ~ il> "!lll ii om &ll~~lljtlR,
· m . .fl. cil"1ilm, o'l-ffici.
CHHATIISGARH ADHINIYAM, 2002
( No. 30 of 2002)
Section
CHHATTISGARH LOK AAYOG ADHINIYAM, 2002
Table of Contents
I. Short title extent and commencement
2. Definitions
3. Constitution of Lok Aayog
4. Term of office of members and other conditions of service
5. Removal of Pramukh Lokayukt and Lokayukt
6. Matters which may be cm;uired into by Lok Aayog
7. Matters not su~ject to inquiry
8. Provisions relating to complaints
9. Procedure in respect of inquiries
10. Evidence
l l. Reports of Lok Aayog
12. Reports in respect of the Chief Minister
13.-Staff of Lok Aayog
14. Secrecy of information
15. Protection
. 16. Lok Aayog to make suggestions
17. Power to make rules
18. Removal of doubts
19. Saving
20. Repeal of Act No. 37 of 1981 and prohibition to entertain complaints disposed of
prior to the commencement of Adhiniyam.
Schedule I
Schedule II
Schedule III
•
610 (23)
•
CHHA TIISGARH ADHJNIY AM, 2002
( No. 30 of 2002)
CHHATTISGARH LOK AAYOG ADHINIYAM, 2002
An Act to make provisions for the appoiritm'ent and functions of
certain authorities . for the inquiry into specific infonnation of
misconduct or complaint against certain Public Servants and fo( the
matters connected therewith.
Be it enacted by the Chhattisgarh Legislative Assembly in the·
Fifty Third year of the Republic of India as follows:-
1. Short title, extent and commencement: ~ (I) This Adhiniyam may be
called the Chhattisgarh Loi< Aayog Adhiniyam, 2002 ( No. 30 of 2002) .
(2) It extends to the whole State of Chhhattisgarh.
(3) It shall come in to force from the date of its publication in the Chhattisgarh
Gazette.
2. Definitions: - Unless the context otherwise re·quires, in this Adhiniyam;
(a) "Action" means any action including administrative action taken by way of
decision, r_ecommendation or finding or in any other·manner and includes wilful
failure or omission to act and all other expressions relating to such action shall be
construed accordingly;
(b) "competent authority",. means·.-
(i) in the case of a Minister other Llian the Chief Minister, the Chief Minister
of Chhattisgarh;
(ii) in the case of the Chief Minister or a Member of the State Legislature,
the Governor of Chhattisgarh;
(iii) in the case of an officer of the All_ India Services, the Chief Minister;
(iv) in the case of a Government servant, other th2n a member of the All
India SC'<ic..<>S., the appointing authority of ~M~:, Gv,e .. ullellt servant;
(v) in the case of ~y other public servant, such authority as may be
prescribed by the Government;
I
(c) "corruption" includes anything made punishable under Chapter IX of the Indian
Penal Code (Central Act No. 45 of 1860) or under the Prevention of Corruption
Ac:t, 1988 (Central Act No. 49 of 1988);
(d) "Government servant" means a, person who is a member of the All India
Services allocated under· the All India Services Rules to the State of Chhattisgarh or
a person who is a member of the civil services of the State of Chhattisgarh or who
holds a civil post or is serving in connection with the affairs of the State of
Chhattisgarh, and includes any such person whose services are temporarily placed
at the disposal of the Government of India, the .Government of another State, a
local authority or any person whether incorporated or not, and also any persons in
the service ofa local or other authority in Chhattisgarh;
610 (24)
(e) "Local Authority" means and includes a panchayat at the village, Janpad or
District levels constituted under the Chhattisgarh Panchayat Raj Adhiniyam, 1993
(Act No. I of 1994), a Municipal Corporation constituted under the Chhattisgarh
Municipal Corporation Act, 1956 (Act No. 23 of 1956), a Nagar Panchayat or a ·
Nagar Palika constituted under the Chhattisgarh Municipalities Act, 1961 (Act No.
37 of _I 961 ), and any other area development authority. by whatever name called,
constitut.ed under an Act of the Chhattisgarh Legislative Assembly;
(f) "Lok Aayog" means the Commission constituted under sub section (1) of
Section 3 of this Adhiniyam;
(g) " Minister'' means a member of the Council of ~inisters for the State of
Chhattisgarh, by whatever name called, that is to say the Chii,:f Minister, a Minister,
Minister of State, Deputy Minister, Parliamentary Secretary, or any office equated
in status to that of a Minister;
(h) "misconduct" by a public servant means and includes that such public servant -
(i) has abused his position as such public servant to obtain any gain or
favour to himself or to any other person or to cause undue harm or hardship
to any other person,
(ii) has actuated in the discharge of his functions as such public servant by
personal interest or !mproper or corrupt motives,
(iii) has indulged in corruption, undue favour, nepotism_ or lack of integrity·
in his capacity as such public servant,
610 (25) \§ffi{lll~ u;;rr,r, ~ 2 -~ 2002
(iv) -is in possession of pecuniary resources or property disproportionate to
his known sources of income and such pe::"v\ary resources or property is
held by public servant personally or by any member of his family or by any
other person ,on his behalf;
(i) "Public Servant" shall mean and i~c!ude a person who is ~
(i) the Chief Minister,
(ii) a Minister,
(iii) a Member of the Legislative Assembly of the State of Chhattisgarh, ·
(iv) a Government servant,
(v) the Chairperson an~ the Vice-Chairperson (by whatever name called), or
. a member of a local authority in the State or a statutory body or Corporation
established by or under any law of the State Legislature inc_luding a co
operative society, or a Government company within the meaning of section
6 I 7 of the Co~panies Act, 1956 (Central Act No. 1 of 1956) and such other
Corporations or Boards, as the Government may, having regard to its
financial interests, in such Corporations or Boards by notification, from time
to time, specify,
(vi) a member of a committee or Board or Authority or Corporation,
statutory or non-statutory, constituted by the Government of Chhattisgarh,
(vii) a person in the service or pay of-
(aa) a local authority i11 the State,
(bb) a statutory body or a Corporation (not being a local authority) _
established by or under a State or a Central Act, owned or controlled
by . the Government of Chhattisgarh and any other Board or
Corporation as the Government mar, having regard to its financial
interests therein, notify from time to time,
(cc) a company registered under the Companies Act, 1956 (Central
Act No. 1 of 1956) in which not less than fifty one percent of the
paid up share capital is held by the State Government of
Chhattisgarh or any company which is a subsidiary of such
company.
' '.I
'
0Jle•li• m, ~ 2 ~ 2002
(a) in prescribing the allowances and pension payable to and other
\
conditions of service of the Pramukh Lokayukt or Lokayukt, regard
shall be had to the allowances and pensions payable to and other
• conditions of service enjoyed by him in the last offi~e held prior to
appointment as Pramukh Lokayukt or Lokayukt as the·case may be;
(b) the allowances and pension payable to and other conditions of
service of the Pramukh Lokayukt or a Lokayukt shall riot be varied
to his disadvantage after appointment under this Adhiniyam.
5. Removal of ,Pramukh Lokayukt and Lokayukt:- (I) The Pramukh Lokayukt
or a Lokayukt shall not be removed from . his office except_ by an order of the
Governor passed after an address by the Chhattisgarh Legislative Assembly
supported by a majority of the total membership of the Legislative Assembly and
by a majority of not less than two-thirds of the members thereof present and voting,
has been presented to the Governor in the same session for such removal on. the
ground of proven misbehaviour or incapacity.
610 (28)
(2) The procedure for the presentation of an address and for the inquiry and proof,
of the -misbehaviour or incapacity of the Pramukh Lokayukt and Lokayukt under
sub-section (1) shall be as provided in the Judges (Inquiry) Act, 1968 (Act No. 51
of 1968), in relation to the removal of a Judge and accordingly, the provisions of
this Adhiniyam shall, subject to necessary modifications apply in relation to the
removal of Pramukh Lokayukt and Lokayukt as they apply in relation to the
removal of a Judge.
6. Matters that may be enquired into by Lok Aayog:- Subject to the provisions
of this Adhiniyam, upon receiving specific information of misconduct or a
complaint against the Chief Minister, a Minister or any other public servant, the
Lok Aayog may proceed to inquire into the matter contained therein.
7. Matters not subject to inquiry:- (1) Except hereinafter provided, Lok Aayog
shall not conduct any inquiry under this Adhiniyam in the case of complaint in
I
610 (29) 0-dlw1~ m, f<::;i1f; 2 ~ 2002
respect of any action if such action relates to any matter specified in the Third
Schedule;
(2) Lok Aayog shall not inquire into any ilction :-
(a) in respect of whic~ a fonhal and public inquiry has beer\ ordered under
the Public Servants ( Inquiries) Act, 1950 (Act No. 37 of 1950); or
(b) in respect of a matter which has been referred for enquiry under the
Commissions oflnquiry Act, 1952 (Act No. 60 of 1952).
(3) Lok Aayog shall not inquire into any complaint:-
(a) ifit is made after the expiry of twelve months from the date on which the
action complained against becomes known to the complainant;
(b) if it is made after the expiry of five years from the date on which the
action complained against is-alleged to have taken place:
Provided that Lok Aayog · may entertain, a complaint referred to in
clause (a), if the complainant satisfies it that he had sufficient cause for not making
the complaint within the period specified in that clause.
(4) Nothing in this Adhiniyam shall be construed as empowering the Lok Aayog to
question any administrative action involving the exercise of a discretion, except
where it is satisfied that the ele111ents involved in the exercise of the discretion are
absent to such an extent that the discretion can not be regarded as having been
properly exercised.
8. Provisions relating to complaints:- (1) Every complaint involving a
misconduct shall be made in such form as may be prescribed and shall be
accompanied by a deposit of two hundred and fifty rupees, and the complainant
shall swear in affidavit in such form as may be prescribed before a member or any
officer authorized by the Lok Aayog in this behalf.
(2) Notwithstanding anything contained in this Adhiniyam, every person who wilfully
or maliciously makes any false complaint under this adhiniyam may be on conviction, shall
be punished with rigorous imprisonment which may extend to two years or with fine which
may extend to ten thousand rupees or with both and the court may order that out of the
amount of fine, such sum as it may deem fit be paid by way of compensation to the person
against whom such complaint was made.
0'ffi«'I~ ~. f.:.,i<f; 2 ~ 2002
( dd} a society registered or d~emed to have been registered under the
relevant Act of the State Legislature and subject to the control of the
Government of Chhattisgarh,
( ee) a cooperative society,
(ff) a University created or deemed to have been created unc;ler the
Chhattisgarh Vishva Vidyalaya Adhiniyam 1973 (Act No. 22 of
1973);
(j) "Secretary of the Lok Aayog" means a person appointed and so designated to
serve as an officer authorized to enter into communication or correspondence on
behalf of the Lok Aayog with other persons or bodies.
3. Constitu.tion of Lok Aayog:- (1) There shall be a Lok Aayog for the
purpose of conducting inquiries in accordance with the provisions of this
Adhiniyam.
(2) The Lok Aayog shall consist of one or more members, of whom one shall be the
Pramukh Lokayukt, and if there be more members, the others shall be known as
Lokayukt*
(3) The Pramukh Lokayukt shall be a person who has been a Judge of a High Court
. or has held a judicial office higher than that of a Judge of a High Court.
610 (26)
(4) Lokayukt shall be a person with experience in administrative and quasi-judicial ·
matters, and shall have functioned at the level of a Secretary to the Government of
India or the Chief Secretary to any State Government in India.
Provided that 'the Pramukh Lokayukt, and where a vacancy arises in the
office of the Pramukh Lokayukt the senior .. most Lokayukt, shall have
administrative control over the affairs of the Lok Aayog.
(5) Governor shall, by warrant under his hand and seal, appoint the Pramukh
Lokayukt and Lokayukt, on the advice of the Chief Minister who shall consult the
Chief Justice of the High Court of Chhattisgarh and the Speaker of the Chhattisgarh
Legislative Assembly .
. (6) Every person appointed as the Pramuk.'. Li:1k .. 1 ukt or as a Lokayukt shail,
before entering upon his office, take and subscribe before the Governor, or some
-~------~_,,..------,--,- __
610 (27)
· person appointed in that behalf by him, an oath of affirmation in_ the fonn set out
for the purpose in the First Schedule.
(7) The Pramukh Lokayukt or a Lokayukt shall not hold any other office of trust or
profit or be connected with any political party or carry on any business or practice ,
any profession or hold any post in any so~iety, including any co-oper.ative society,
trust, or any local authority, or membership of the Legislative Ass~mb1y of any
State or of the Parliament.
4. Term of Office of members and other conditions of service:(!) Every person
appointed as a member of Lok Aayog shall hold office for a term of five years from •
the date on which he enters upon his office and shall not be. eligible for re
appointment thereafter;
Provided that-
. .
( a) he may, by writing under his hand addressed to the Governor,
resign his office and such resignation shall take effect as soon as it is.
tendered;
(b) he may be removed from office in the manner specified fo
Section· 5 of this Adhiniyam.
(2) No proceedings of the Lok Aayog shall be invalid only on account of any
,
vacancy inthe office of the Pramukh Lokayukt or of a Lokayukt.
(3) A vacancy occurring in ,the office of the Pramukh Lokayukt shall be filled in as
soon as possible but not later than six months from the date of occurrence of such
vacancy.
( 4) On ceasing to hold office, the Pramukh Lokayukt and Lokayukt shall be
ineligible for farther employment under the Government of Chhattisgarh or for any
employment under or in any cooperative society, Government company, or
Corporation or local authority in the State of Chh3:ttisgarh.
(5) There shall be paid to the Pramukh Lokayukts and Lokayukt such salaries as
are specified in the S~cond Schedule.
(6) The ·allowanci:s and pension payable to, and other conditions of service of
Pramuk.': Lobyuk: a..'ld Lok:lyukt shall be such as may be prescribed :
Provided that - ·
i
610 (30)
Provided that no court shall take cognisance of an offence punishable under
this Section except on a complaint made by or under the authority of the Lok
Aayog.
Provided further that, the complaint made under the signature of the
Secretary and seal of the Lok Aayog shall be sufficient as the authority of the Lok
Aayog, and ,he evidence of members of the Lok Aayog shall not be necessary for
the purpose.
9. Procedure in respect of inquiries:- The Lok Aayog shall in cases to be
conducted before it decide \he procedure to be followed for making the inquiry,
and in so doing ensure tha,t the principles of natural justice are satisfied.
10. Evidence:- (1) Subject to the provisions of this Section, for the purpose of any
inquiry under this Adhiniyam, including a preliminary inquiry, if any, the Lok
Aayog may require any public servant or ;my other person who in its opinion is
able to furnish information or produce documents relevant to the inquiry, to furnish
an1 such in"rormation, or to produce any such document.
(2) For the purpose· of any such inquiry including a preliminary inquiry, if any,
before such inquiry, the Lok Aayog shall have all the powers of a civil court while
trying a suit under the Code of Civil Procedure, 1908 (Act No. 5 of 1908), in
respect of the following matters, namely,
(a) summoning and enforcing the attendance of any person 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 commission for the examination of witnesses and documents,
(f) such other matters, as may be prescribed.
610(31) m·ilM~ m, mi'n 2 ~ 2002
(3) Any proceeding before the Lok Aayog shall be deemed to be a judicial
proceeding within the meaning of section 193 and section 228 of the I!ldian Penal
Code, 1860 (Act No. 45 of 1860).
· (4) Sµbject to the provisions of sub-section (5), no public servant shall be entitled,
in relation to any inquiry under this Adhiniyarn, to any privilege in respect of the
production of documents or the giving of evidence before the Lok Aayog.
· (5) No pei:son shall be required or authorized by virtue of this Adhiniyam, to
furnish any such infonnation or to answer any such question or to produce so much
of any documents :-
(a) as might prejudice the security of the State, or
(b) as might involve the disclosure of proceedings of the · Council of
Ministers of the State Government; .
Explanation: - For the purposes of this sub:section, a certificate
issued by a Secretary to the State Government stating that any information,
answer or portion of a document is of the nature specified in clause (a) or
clause (b) shall be binding and conclusive.
(6) Subject to the provisions of sub-section (4), no person shall be compelled for·
the purpose of inquiry under this Adhiniyarn to give any evidence. or produce any
document, which he could not be compelled to give or produce in proceeding
before a court.
11. Reports of Lok Aayog:- ( !) If after inquiry of any action.in respect of which a
complaint has been n;ceived the Lok Aayog is of the opinion that the complaint is
established, it shall by a report in writing, communicate its findings and
recommendations along with the relevant documents and other evidence to the
competent authority.
Explanation: - Opinion of Lok Aayog in relation to any complaint, including
a decision, report, ffnding or conclusion thereon, means the opinion of the majority
of its members.
(2) The competent aln::ority shall examine the report forwarded to it under sub
section ( 1) and intimate to the Lok Aayog within three m~nths of the date of receipt
of the report, the action taken or proposed to be taken thereon.
610 (32)
(3) If the Lok Aayog is satisfied with the action taken or proposed to be taken on its
recommendations, it shall close the case under information to the complainant, the
public servant and the competent authority, and if in any case the Lok Aayog is of
the opinion that the case so deserves, it n;iay make a special report upon the case to
' the Governor and also inform the complainant.
(4) The Lok Aayog shall present to the Governor, l!-•mually, a consolidated report
on the performance of its functions under this f\dhiniyam.
(5) If in any special report under sub-section (3) or the annual report under sub
section ( 4), any adverse comment is made against any public servant, such report
shall also contai_n the substance of the defence adduced by such public servant and
the comment made thereon by or on behalf of the State Government or the relevant
competent authority, as the case may be.
(6) On receipt of a special report under sub-section (3) or the annual report under
sub-section (4), the Governor shall cause a copy thereof together with an
.•
explanatory memorandum to be laid before the State Legislative Assembly.
(7) Subject to the provisions of Section 9 of this Adhiniyam, the Lok Aayog may at
its discretion make available from time to time and in such manner and.to such
pecsorts as it may deem appropriate, the substance of_ cases closed or otherwise
disposed of by it which may in its opinion be of general public, academic or
professional interest.
· 12. Reports \n respect of the Chief Minister:- (1) The Lok Aayog shall ·send its
report in respect of a complaint against the Chief Minister with its
recommendations to the Governor, who shall take such action thereupon, as he may
\
deem fit or exJJedient.
(2) The report of the Lok Aayog shall, a!ong with the order passed by the Governor
under sub-section (I), be l~id before the State Legislative Assembly.
13. Staff of Lok Aayog:- (1) There shall be a Secretary of the Lok Aayog, who
shall assist the Lok Aayog in the discharge of its functions under this Adhiniyam.
(2) There shall be such other officers and employ= under the Secretary of the Lok
Aayog as may be provided in the rules framed under this Adhiniyam.
610 (33) »t\lM~ m, ft-liq; 2 ~ 2002
(3) Pramuk:h Lokayukt shall have such administrative powers as shall be prescribed in con
sultation with him, for the purpose of enabling him tq exercise administrative control over
all officers and other employees who may be appoinExcerpt shown. Open the full act in Lexace.