LexThe Chhattisgarh (Lok Abhikarnon ke Madhyam se) Dindayal Antyoday karyakram ka Karyanvayan Adhiniyam, 1991.
Chhattisgarh · state statute
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MADHYA PRADESH ACT
No. 14 of 1991.
THE ~!ADHY _t\ PR/\nFSH (LOR ARHJKARANON KE M..\DHYAM SE)
Dll\lj"DAYAL AJ'lj'TYODAY KARYAKRAM KA KARYANVAYAN
ADHINIY AM, 1991.
TABLE OF CONTE.NI'S
Sections :
1. Short title and commencement.
2. Definitions.
3. Constitution of Committees at various levels for imp1ementation of
Dintlayal Antyoday Karyakram.
4. Pt,wcr to entrust implementation of various schemes r.:f Dindayal
Ant ynd .. ,y K;:r·.-: :. r:•m 11, th,; Sla ic.: Lc\'cl Commitlct . ni ~lri ct Level
Commitl -~c. 13!1 •-·i-. ! •;•.d (or.w1ittce and Gram .fc1nchayat Level
Committe e.
:",. t •. n,-..:1 1.i:·.·.-i t·,1,,,1n:lh:l: he · u;;_!~-'-~ ·c1 ~upcr inh:ud~n•.:c <inti gui<lan rc r;f
higher kwl cr,,nmir i~·e~.
6. Officer and Au1hority tv have due . regard to guidance given by the
committees constituted under this :.\ct .
7. Power to amend Schedule.
8. Power to make rules.
...
~ll, l-l) _ _ __ __ __ ___ · .;t~ r;·,r-:·-1. '. <.,le.., ,; •.-: i=
0
i 1991
.:. ~-..::=;:__ - - ---~>-r~-\"i~:~- th-~-t tlH' ~;-~t~--;<:~-rrnnwu n·1:~. -~~ ~1ny ~n: .. -~:-~~=~:;·--.u=r=====:::;;,
special 01~er reduce the period of anv wmmitttr c.c reduce the
term of th.! member thercot .
Power to entrust 4. The St.ate Government may, by o,der, entrust _ to a State Level
ir.lplementai:i<>n Commitl;e, District Level Cotl'..mittce, Block Level Com.Mittee or a Gram
of various Panchayat Lcvei Committee all or any of the schemes of the Din<layal
schemes of '-- cifi-,:,i ' ch d f h f
D·. • al • Antyo~ay Kar)8.k:ram as may •:-c St>C ~ m SU or er or t e purpose o . .
1,1c.a7 Ar. •YO- • • • • • fun · 0 ' · • da,· Kr.rvakram monito.-mg and review. For discharging the ct1ons the 1stnc~ Level Com-
~o ·the s·tate m.ittce, the Bluek Level Comm.iUce and the 0nm. Panchayat Level Commi~
Level Comndttee, sh-31 be guided by .IUCh dircetfom: as the -Sta~~t ,-snay ~ :~ :to
=~ttee~t;:: .;tim~,-give·to. it in'wiithiit;. ,~;:,,, _,"' _. , _, .. f }r,:r, '" ·, . .. .. . ·' .. . . . . . : . ,
Block Level,
Committee and
Gram Panchayat
Level Committee .
.
Different
comniltteer. be
subject to
superintendence
and guidance of
higher level
committees.
5. For discharging the 'functions entrusted under Section 4, the Gram
Panchayat Level Committee shall be subject to superintendence and guidance
of the Block Level Committee and District Level Committee. The Block Level
Committee shall be subject to the superintendence and guidance of District
Level Committee and the Imtrict Lc:vel Committees shall be subject to the
superintendence and guidance of the State Level Committee.
Officer and
Authority to
have due regard
to the guidance
given by the
committeefl
constituted
under this Act.
Power to amend
Schedule.
; JO'.'•.'~r to
1:1:1.ke rule s.
6. The Officer or authority exercising the . power and performing tlie
duties under any Act, shall, in exercise or pcrf ormance of such powers of
duties, give due consideration to the guid~ given by the committees
constituted under this Act ..
7. The State Government may, by notification, amend the Schedule and
thereupon the said Schedule shall stand amended accord ingly.
8. (l) The State Government may. by notification . make rule s for carrying
ir~to effect the provi~ions of this Act.
(2) All rules made under this section shall be laid on the table of the
Legislative Assembly.
SCHF.bULE
1. Integrated rural development programme.
2. Employment oriented programmes in nu.'I c.1ml urban ,He:,~ .
. 1. De velopment of Animal Husbandry r,rogra mme as a village inclu~try for landless, marginal
, mall former s ..
4 . Social forestry and improvement of <legnr<lcd fore sts progr umrnc 1c, provide: employment to
vasis, Harijans a1~<l economically weak c.r scctio :,:·.
"'· Sd rl..:mcnt and ovcrall dc\'cl opmenl of forc~l land s under <:nt-r<,;ichn-.cnt a, pa ruks .
r,. Pror.rammc s for devel opment of cottage and village in<lust riL'''·
7. Prnj!r:1mme to pnwi<lc cheap h ousin~ or re sidential riot s tu _i huggi :.ir\d hutmcn t dwellers
hom cle:-,~ pcn ons in rural area s.
8. Pro_gramme for pen sion to dcstitutes.
.I ·.
~~- :--·..::.=-:.=:..--::..-=-=-:~ ~
~ ~, fT;v-q; ,a ~Mfi;f 1 ~-9 t
MADHYA PRADESH ACT
N'o. 14 of ,~!.
1 -4 U-ll :1 )
111E MADHYA !'RADESII (LOK ABIIIKARANON KE MADHYAM SE)
DINOAYAL ANTYODAV KUYAJalAM EA KARYANVAYAN
ADH!NIYAM, 1991.
fReccived the assent of the Governor on the 7th August, 1991 ; assent first
publi~hed in the "Madhya Pradesh Gazette (Extraordinary)", deted tht: 8th
, ·. ·,·. ~~~-}~rr ,.~·;·~~;--... r'1) -'·>, :~ :i'.:. ·•. ..· .
· Arf:''Ad'fo·lfflide ·, .. -:,:•.1m;1aa.ca&ia ·_of : Dlada~ Aiatyoday Karyakrarn
throagh public · ,acendes iuNl matters andlllry fflereto. · . . -~•-·'
Be it. enacted by the Madhya Pradesh Legislature in the Forty-second
Y car of the Republic of India as follows :-
1. (1) This. Act may· be called the Madhya Pradesh (Lok Abhikaranon Short titl ~
Ke Madhyam Se) Dindayal Antyoday Karyakram Ka Karyanvayan Adhiniyam, -commenC:;~t.
1991 .
_(2) It shall come into force on such dat r. as the Stat.: Government may .
by notification , •~t.
2. (1) In this Act, unless the conh:xl otherwise rcquires .-
(a) "Dinda~l Antyoday Karyakra:11" means the Karyakram specified
in the Schedule ;
(b) «stete Level Committee" means a committee · con9litutcd under
Section 3;
(c) "District Level Commitkc'' means a committee constituted under
Section 3;
(d) "Block Level Con1mittec" means a Committee con.-thute .1~ ur,der
Section 3;
(i:) "Gram Panchayat Level Committee .. mea m a c-ommittr,· Nm, 1i111•('(1
under Section 3.
Deftnitlons .
(2) The words and expressions u~ but not defined in this Act and •
defined in the Madhya Pradesh Panchayat Raj Adhiniyam, 1990 (Nn. 13 of
1990) shall have the meaning a.~igned to them in that Act .
3. With. a view to implementing the Madhya Pradesh Dindayal Antyoday ConsUtution of
Committee.at Karyak~~~ --t~~~u~h P':1~!~ ~g~~-~!es_:_-: .. _ . _ .. __ · · -- vanour~ ····
(a) the State Government may by an order c.onstitute-
(i) a State Level Committee for the whole State :
for implementa•
tlon of Dindayal
:\ntyoday
(ii) Di, trict Level Cummitl, ·,· fo,· ev.:rr rcvcn ui: di~trict i:1 thi: Stak. KarYakram .
con~isting of suc.:h numb er of pl!rwns and for f..uch periul a~ ma,· h,·
~r,ctifkcl in such order .
(h) the St<1te Gm·crnment or such officer a!i may be authorised hv the
St:Hc Government in this behalf may. h1· 11rdn. nin ,1 ir ut-:
(i) ;i B!ock l.c,·el ("t,mmittce for ever y <k\'c lopmi:nt l.lo,·1. in the
State: mi<I
(ii) Cir;,rn P,.mchayat l.-:vcl (',, mmitt~-:: for c:wn· Gram Pamh:,;·;11 in
the Stale ,
consisting of such number of persons and for suc.:h period as may h.:
Spc<.ified in such omer :
7
. ; /; ~9 °Spedal Wdfm h:::::• ~:0,.
6
1:•n:9.:: oo,nomically weaker~•= • ( s) .,,
10. Programme for the eradicati.:>n of illiteracy and compulsory and free prim~ry ,ducation for th('
children i~ the age group of 6 to 14_ years.
l I. Programme for providing saf( drinking ws.ter in every village.
12. Programoe for electriftcation of every V'.:llage.
13. Jce-.,3.n Dhara .Pl'Ogramm.e.
14. Public Health and Family Welfare -Programme .
15. Woman and child development programme.
16. Programme ·for ihe constni~ :aiJ~ch ~· row in the rurai areas. · ·, · · · • ··;· · · :::.:_~-·:·_- ··';_r~---~·-t ·. ·:~~-~~r;'.-... :~.--- -.· , ·
:J,