LexThe Chhattisgarh Lok Abhikaranon ke Madhyam se Bis Sutriya Karyakram ka Karyanvayan Adhiniyam, 1980.
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this actTHE M.P. LOK ABHIKARANON KE MADHYAM SE BIS
SUTRIYA KARYAKRAM KA KARYANVAYAN
ADHINIYAM, 1980
(M.P. Act No. XIII of 1980)
fcoNTENrsJ
Section: Page No.:
1. Short title and commencement. ................................... •··· ............. · ······· •· • .183
2 Defl.nitions ........... •. • • • • • • • .. • • • • • · · ···· • • • • .. 1 83 . . .......................................................... .
2 A Oml·tted ........................ ·· ......... 183- . . ................................. ................................................. .
3. Constitution of Committees at different levels ......................................... . 183
4. Power· to entrust review and monitoring of implementation of
various schemes relating to twenty point programme .. ........................... 184
4-A. Omitted ................................................................................ .................... 184
4-8. Omitted.: .................................................................................................. 184
5. Officers and authorities to have due regard to suggestions given
by Com.mittees ............................................................................................ 1 84
6. Power to amend the second Schedule ..................................................... 184
7 to 10. Omitted .............................................................................................. 184
11 . Power to
make rules . ................................................................................. 1 84
FIRST SCHEDULE ...................................................................................... 185
SECOND SCHEDULE ................................................................................. 185
THE M.P. LOK ABHIKARANON KE MADHVAM SE BIS
SUTRIYA KARVAKRAM KA KARVANVAYAN ADHINIVAM, 1980 1
(M.P. Act No. XIII of 1980)
AMENDING ACTS
l. M.P. Act No. 16 of 1982 (w.e.f. 11-5-1982);
2. M.P. Act No. 2 of 1983 (w.c.f.26-11-1982);
3. M.P. Act No. 6 of 1984 (w.c.f. 1-10-1993);
4. M.P. Act No. _5 of 1987 (w.c.f. 15-1-1987);
5. M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).
An A ct to provide for implementation of Twenty-Point Programme through
/>Uh/ic agencies and matters ancillary thereto-
1. Recei"."ed the assent of the Governor on 10-10-1980; assent first published in the Madhya
Pradesh Gazette (Extraordinary), dated 21-10-1980.
(182)
'-
. -
sec. 3) THE M.P. LOK ABHIKARANON KE. ............... KARYANVAYAN ADHINIYAM, 1980 183
Be it cna_ctc~ by t_he M~tdhya Pradesh Legislature in the Thirty-fir, ;t yr-r1r
. h Republic ol India as follows :-ot t C
(. Short title and commencement.-( 1) This Act may he called th•~
dhYS Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram
~: f{aryanvayun Adhiniynm, 1980. '
(2) It shall com_c into force on such date m; the State Government rn;n
hv notification, appoint.
· 2. l)efinitions.-In this Act, unless the context otherwise requir e,; . -
(a) 1[x x xl
(b) 2[xxx)
3!(c) "block" shall have the same meaning as assigned to it in cl,iu. 1.;
(i) of Section 2 of the Madhya Pradesh Panchayat Raj A<lhiniya:-,,
199] (No. 1 of 1994).] . 41 ( 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.j
(dd) 5[x xx]
(ddd) 6[x xx]
7[ ( e) "twenty 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 8[ and listed in the First Schedule.]
2-A. 9(x x xi
10( 3. Constitution of Committees at different levels.-With a view L.'
reviewing and monitoring of implementation of the twenty-point programm-..:
through public agencies, the State Government or such officer as may t:i..._,
authorised by the State Government in this behalf, may, by an ord1..-r.
constitutc,-
(i) _ a State Level Committee for the whole State;
(ii) a District Level Committee for every district;
1· Omitted by M.P. Act No. 6 of 1984 (w.e.f. 1-10-1983) . 2· ~mitted by M.P. Act No . 5 of 1997 (w.e.f. 22-1-1997) . 3· Subs. by M.P. Act No. 5 of 1997 (w.e.f. 22-1- 1997) . 4· ubs. by ibid .
~· Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1 -1997).
· ~matted by M.P. Act No . s of 1997 (w.e.f . 22-1-1997). 7
· 1 ubs. by MP . Act No . 5 of 1987 (w .e .f 15-1-1987).
~- ns. by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997)
· Osrnatted by M.P. Act No . 5 of 1997 (w.e .t. 22 -1-1997) 10 ubs b .
· Y MP . Act No . 5 of 1997 (w.e.f. 22-1-1997) .
f
M p & CG LOCAL ACTS [SEC 4
l iii) " Blrn.:k Lcvd Committee for every hlock; and
1 i\' ) an Urban Cmnmitlcc for every Municipal Corporation .
Municipal Council amt Nagar Panchayat;
n 1nsist111µ nl such numhcr of persons and for such period a\ may be prescribed :
Pnl\'idcd that the State Government may. at any time, by an order curtail
tlw duration nf any Committee or reduce the term of any members thereof .]
1 j 4. l'nwcr 10 entrust revit-w 11nd monitoring of implementation of various
sl·hemes reluting"to twenty point programme.-(() The State Govcrnm(;nt
111;1,·. bv order. entrust to a Committee the review and monitoring of all or any
nt ·the· sd,cmcs relating lo the twenty point programme mentioned in the
Sl.'.r1mJ Sd,cJulc.
( 2) In discharging the functions of review and monitoring. the
Cnmmittccs shall be guided by such directions as may be given by the Stat<.:
Ciun·rnmcm from time l~ lime.]
1
---A. ·ix x xi
-'·H. 3jx xx]
-1 [ 5. Officers and authorities to have due regard to suggestions given by
Cnmmittees.-Thc ·officers and authorities competent to · exercise powers
under any Act or perform other duties in relatjon to the schemes specified in
lhc Second Schedule shall in exercise of such powers or performance of such
duties have due regard to the suggestions given by the Committees constituted
under this Act) .,,.
6. Power to amend 5[th(! Second Schedule].-The State Government
may. hy nolifo.:ation, amend the 6[Second Schedule] and thereupon the said
71Sccond SchcduleJ shall stand amended accordingly.
7 to 10.
8
lx xx]
11. Power to make rules.-(1) The State Government may. by.
notification, make rules for the purpose of carrying into effect the provision~
ol' this AcL.
( 2) All rules made under this section shall be laid on the table of the
Legislative A-;scmhly.
1. Subs, by MP, Act No, 5 of 1997,
2 Omitted by MP. Act No, 5 of 1997 (w.e.f , 22-1-1997).
3. Omitted by M.P, Act No, 5 of 1997 (w.e.f. 22-1-1997) .
4. Subs , by ibid,
5 Subs, by M.P. Act No 16 of 1982 (w.e.t, 26-11-1982).
6. Subs by M.P. Act No, 16 ot 1982 (w.e.f. 26-11-1982),
7 Subs by M.P , Act No, 16 of 1982 (w.e.f. 26-11-1982),
13 Omitted by MP Act No. 6 of 1984 (w,e.L 1-10-1983).
__ ........
scH. J THE M.P. LOK ABHIKARANON KE ................ KARYANVAYAN ADHINIYAM, 1980
-
--
1
(THE FIRST SCHEDULE
[See Section 2 (e))
( J) Attack on rural poverty.
(2) StntlCJ:,,Y for Rainfcd Agriculture.
(1) Better use of Irrigation water.
(4) Bigger Harvests.
( 5) Enforcement of Land Reforms.
(6) Special Programme for Rural Labour.
(7) Clean Drinking Water.
(8) Health for all.
(9) Two-Child Norm.
( 10) Expansion of Education.
( 11) Justice to Scheduled Castes and Scheduled Tribes.
( 12) Equality for women.
(11) New opportunities for youth.
( J 4) Housing for lhc people.
( J 5) Improvement of Slums.
(16) New Stratet:,ry for Forestry .
• ( J 7) Protection of the Environment.
( 18) Concern for the Consumer.
I.
( 19) Energy for the villages.
(20) A Responsive Administration.)
2[THE SECOND SCHEDULE
(See Section 4)
List of Programmes to be reviewed/monitored by the twenty point
programme review and mon H I C Ht orng omm ees.
S. No. Name of Scheme
(1) (2)
-----~-- Attack on Rural Poverty
... ...
··---··•---<- ·····--····
-------------- I. Integrated Rural Development Programme ----·- , ·'"·"-------~----- -
·----
2. Jawahar Ro_jgar Yojana --~ ---•--·-•-'·- ..
____ .,_ ...•.
3. Drought prone areas programme
--
.... ,. .. --... ------·•· .
. -- ...
1. Subs by Mp
2. Subs. b M. · Act No. 5 of 1987 (w.e.f. 15-1-1987).
· Y .P. Act No. 5 of 1997 (w.e.f. 22-1-1997).
185
M.P. & C.G. LOCAL ACTS
186 i ' . .'
(2)
( t )
._, ... .,..,---··
4. .Jccvandhara prograin".}~-----· ···-·----___ ... .. - ---- . ·- ·-· . -----..
-) ~·-· -- f~~t~ploymenl assun~~-~:--~~-~~~1-~- --· ........ ... . .. ·---- ··--~-,·· ·· ,. ..... ·. - ·•·' ·--
Prime Minister's cmploymcnl pnlgrammc ·--· . ·· ·· -•·
7. Nehru Rojgar Yojna
,,. .. , ,••••~~- •• " " ' , • . ,• •··••-•-~--•- ' ' ;.•,••·•-"··••..,••'-•-..,-- ••••·••• •---•-•-•
8. Urban poverty alleviation programmes
..... -----~ - . -------- . ·-·- -·-
C), Old agc/dcsl.itulcs pension schemes ___ ... . _
... ---- · -· - - ----· .. --
10. Social security/group insurance scheme.<; for pcr ,,,,n ·. Id,, ;,
poverty line. _ ___ _____ ... __ _
·-· ...... . - --·- ---· - - - -- ---- ·-
I I. - - ----- Str_~t.egy for Rainfed Agriculture_ _ ____ _ ---··•·-·
11. Rajiv Gandhi Watershed Mission
12. National Watershed Dcvclopmcnl Programm1_;
Lift Irrigation Schemes , .... ........ - - +--- --+---_..:: _______________ _ ·----... ---- -. 13.
14. Construction of small tanks/stop dams.
··----- --+-------+-------------------- ---- --
111. Better use of Irrigation Water - -------,1------------------------ - - ·---------- ...
15. Construction of field channels.
----+------,---------------- ---- ·-· .. --···-· ..
IV. Bigger Harvests
16. Rajiv Gandhi Fisheries Mission ------;,----+------------------- --- - - -· ....... -
17. Agriculture subsidy schemes
----,-----t------------------- -----·· -
V. Enforcement of Land Reforms -------------------------- - ----- ·--------·--
18. Distribution of surplus land - ----.r----r--------------------- ------·-
19. Updation of land records
----t----1r---------------------- -·-·-·
20. Curb on encroachments
2L Undisputed mutations. ·---· ----·---r----;--------------------- - - --- ·· _ .. .....
VI. Special Programme for Rural Labour ----t--7------------------ ---- ---·---·
22. Rehabilitation of bonded labour -·- -- - -;--- ----r------------------ ----- ·--------·· -.
.. 23. Monitoring of migration of labour ----+- · --,-------=:.. _________ ____ ____ ...... .... ..
Clean Drinking Water ------·------i~-,----_.;:_ __________ _ ___ --· ·-·--· -·· VII.
___________ 24. Rural drinking water programme
. 25. ~J~ban drinking water programme -- ----------· ... r------·-- - ------=---~:.....=:.::=-===--- ----------·-
v 111 .. ... L.. . __ l_f_~.~~!~•_!()~ AI~-
THE M.P. LOK ABHIKARANON KE.. .............. KARYANVAYAN ADHINIYAM, 1980 187
,,_,,. ______ , __ _
(2)
26. Jan Swa.sthya Rakshak Scheme
27. Child immuni.sation programme
Rural sanitary latrines
Rajiv Gandhi sanitation mission
.------~-- Tho-Child Norm
IX. --+------- -------------t--- ----------- -----
30. Integrated child development centres and Anganwa<lies
--- 31. Maternal and child welfare Ayushmati, Vatsalya & welfare schemes
for pregnant women.
------+--,---------------------- --
x. Expansion of Education
32. Rajiv Gandhi Education Mission
----+-----r----------------------
33. Mid-day meal programme
XI. Justice to Scheduled Castes and Scheduled Tribes ---~--+-----t-----------------------
34. Programmes of assistance to Scheduled Castes
35. Programmes of assistance to Scheduled Tribes
XII. Equality for Women
36. Programmes of economic assistance for women
XIII. New Opportunities for Youth
37. Skill development training schemes
38. Unemployment allowance to educated unemployed
39. Rural sports
XIV. ·- Housing for the people
(a) Rural
. 40 . Provision for house sites
-- 41. Construction assistance
'
------
42. ---+-I n_<l:.i:.-=.r-=a....:A~a....:..v-=a-=-s_Y::..._o::.:.::.i'...=a:.:..n:..::a:._ __________________ ,.
------
(h) Urban
·----:-~~ -+-H_o_u:::_s::...:·c::.:·s:_f:.._:o:._:r_:cc=-·t::>:..:n.:o.:..:.n:.=.:1i:-=c-=a=ll:....y_w __ e-=-a-k_e::....r_se_c_·t_io_n_s ________ _ ___ .. _____ _
-----------~- Houses for low income groups --~v : -~----------
---- Improvement of Slums ·------ ··-------------------- --
----------J.~~~-~--mprovcment uf slums and provisions of Basic ~-1.~~~!~it_i:_s ___ _ - -... ------ ·~-----·· --------- ---------· ··•-·••¥•--
M.P. & C.G. LOCAL ACTS
188
··•---~-- (2) ----------(t) ..._ ·- -------·----- - -·-- Controlling growth of slums ----46. -----. ·-
----
«··••·---- ···--·- i.---
New Strategy for Forestry --·----XVI. ·- ---
... . -... --•·
Forestry Plantation programmes ---- ---
47.
-.... ..__ --- . .___ __
--·--·· ------- · ----------
48. Wasteland development programmes -.. . . •..
---- ---· ------Protection or the Environment - - ----XVII.
•---··-----· ~
- ------49. Environmental conservation programmes ------
---- - - -----------
XVIII. Concern for the Consumer
·-·---·· - -- ------. 50. Establishment of fair price shops
·--- - ·
51. Distribution of ration cards --------
XIX. Energy for the Villages -··-----..
Single point electric connection -----52.
------
53. Electrification of villages
-------.
54. Energisation of pump sets
55. Improved chulhas
. ,.,._
56. Establishment of Bio-gas plants.I