The Haryana State Commission for Scheduled Castes Act, 2018 (34 of 2018)

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PART.I
EARYANACOV&RNMENT
. IA\{'ANDIAOBIATTVEDEPARII{HIIT
Notlllortlon
Thc 3fth Novcurba, Z0lt
No' Lq, 24&tl8r'I\c_following Act of.thi Legirhtuc of thc Shtc of thryrne rtcs{ycdtho srcnt of rho oowmor of rlsrysna fr u. su n;fi;;, zore ano-is rrcrcfr''riiiif.a r",geurrl hfomutio*
HABYANA ACT No 34 OF,zOIS
TNE HANY{I{A STATE COM,I'XS$ON FOR SCSEDUI,ED CASTES A,CT,'OI8
AN
A,C'r
toprwrdstortha yyltiou otthc caaadstoaforsewdd cg$:h thestatp olIlaryna andfor mo,ttu annad *aa,iih or tnctdartat *cttto,
_ . Po It ESraM by thc Lcgisllt$n ofth Strtc ofllrryonr to thc Sixty.nhth you of thcRcpubth of India u follows:.
l' . -ll Thls Act mry bc callod thc Haryrna StaE Cqumisc{on for $choduled C8st8 $on{drrdAoq 2018. soff,, s.m,,[
. (z) It dull co'ir into forcc on xrEh &tri ac tho oowrnmcnt mal, br notificgtion rnthe Olfirbl Ouatn, rppolnr.
!, In fiisAoq ualarr tbgconlc,xtothrnryiB0rcqulrca,- Dgf,r*tou.
(a) "Chairprnn" marns tho Ctairprrson of Se Commiuion;
O trC@rtrjrdon, nrcaru thc llaryam Suc Cornnisrlon for Schedulcd Cfitlsconstitutd undtr rccdoa 3;
(c) "Owofl&a[t" mcflr th! Gowmmut of thq gtrtc of Hrryanq
(d) "M!mbcd' m6ss r Mcnrtsr of thc cornmlsrion and irsluds. &c charrpoeron,Vicc-Chatrpcnoa md McmbcnrSccruury;
(o) .prcrcrlbsd' mcanr ptrcribcd by nrla{ fiud6 undcr thlr Acq
(0 " chrduled c$!6r" nara suob cartc6 ncro q ulbcr or prrts of or groupr wlrhia$rch c8stq, rs&r or tibcr rycgif,od ao Sahadulsd Caltcr with ffii o Oru
Ilaryaoa Strtr undf rrtlclc 14 1 of thc Conrtihlrlon of tndia;
(g) 'YteChrirpcrsut. means the Vice-Chdrp$on of tho Cornmi*sion.
1 (t) Thc Oorrcrarnanr, by nodficadoo io thc Ofrcisl Ozcte, ehall coostitutc a 6o6, 6 cordrurloo of
bc knovn rs tha Hgyraa Surc coramisrion for scbcdulcd curcc to mrcise rh;;;;; corm*aloru
ccnfcrod oq and ro pcrform thc frmctionr rsrigaed to it usdor lhis Aoi 
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(2) rho coonrirciog sball coarirt of tlre following Mcenboc to bc Eo,riiltcd by ftoGowmrnen( narnoly:-
(a) chdrFrol Eod vio+.charrpcrror, whg sbafl bG an ominonr rar*ur
bclmging to ruy of rhc Sohtdulcd Ctrlcs, brvins wiao cxpdci.q in
roohl lifc aod wiro hm uorkod, contributcd h Govtrurunr o.il"itte or3
rctirod officcr of tbc Gorreruacnt btronging m thc schedulod cr.rca. Thc
Vlca-Chdry!$oo rbnil bc &rtgoatad &om amonjrttho Mcmbcn;
(b) a Mcobcr-Sccrerry, who ir or hrc bccn u officor of th6 Gowrtsfncot, [0rbelow thoraak ofSpcchl Sooraary;
(c) not nlorE thrn four Mrmbo*, bcloogng to th! gch6&l0d Casruq fromauorgtt &o pcnoor 0f ebility, in Ggriry a[d &oOlng nfro ls' {,orhnd aod
scrwd lor th wclfsrc and upUlt oftho Schcdqlcd Crrtcr ond fi letst otr
of tbam shll bo r womsn.
310 I{ARYANA GOW,
* 78*
NOV. 2018 t940
Tcntsnd
sdlionr qf
rggolellail of
Mqfibdr,
1' -(l) . Thc onirpcrsoa, vicce*rrpcnon rnd Mcmbc," rh.[ hold oflicc for r lcrm of rhrccycan frorn dro dato ho rrrumcr ofiioc:
Pro*itd.d &at whqe tho chairpuron or viE+cheirpasur or r Mcmbcr eltrinr tho rge ofilxty'five vears bdorc tho u,oi.y of triu aro.arii'rli* Jilf," yoar, hc rhr, vrcrtc hrs ofEce onttc day on which hc otmlns thi eirch aga
@ Thc ctairpcrron vicc-cbairponon or Mcrnbcrr ntry, 8t eny tirnc, by writiag 6Bdad&cucd to tho GovcrntrEut, reden f,om d;c old*.- 
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CI) Tbc Gorqtruclt ohalt rouaoye a Mcruba, if lo,
(a) bceqma rn undirchrrgod Insolvanti or
o) ir convieod rnd sqtonced to rnrprrronmont for rn offqnco which rn thoopinlon of tho Govammont, involvot monl turpitudc; or
(o) bac,ooor of unmund arind and otatdr so ductarcd by a corryd&il solr$ or(d) rtfuscolo ra or bccoroar lnraprblo ofootiag; or
C) ir, wf&out obtehing lcrw of rbccncp tA ,tt Coqmisdon, &bswrr &omthroo coosutiw mcdings of thc Coombgrou; or
(D har, in thc opinio of trrc oovcro,snr ro rbuced rro po*tioa of Mcmbcr ,, toradcr tb*_pcnqr.r cmtinuane in ofiicc d.,Edii-h il'tlJf;;Sclrdulcd Castcs or public intawfi
provrdod thst no cuch pcreoo slulr be rtnovad undot thig chrse,untilthar pcnou tas boco givoo an oploftr*ry of Untpg h.d l"-di'm;s". "*
(4) A vacancy quscd,undor srb-ecctioa p) or orhcrwise shdl bo filled by ecrb .nomination 'rd the pcrro m nominrrcd ghril hold office'frr rbc ;.ffi'tr ;#ildl*""
- . J5) Tho orlary rnd allowaoco.pryablo to, rnd &c othcr krrrr nrd conditbrs of rcrvioeof t'o Chalrpc*on, Viqe-Chlirp''r.n rnu rrtssrbn, shaiiUir*t. * 
",ai [fi;ridd- -'
5. (l) Thc Govcramcat oheil provi& rho corunjssron with srd, ot[co$ md qaployess,.Enaybcnccgrary,forrhcc6cirO,tpcrformmcooftloOnctfine ofthrComnissb;-'"'''-r
-".._ !? lrc.sr.lv and ailonirrnccs payegrc to, ard thc othor tlnnr srd oonditions of scrviccor tar orncrr-ard oatcr ffiplo)€ct appoiaM &r tho purporo of thc Cmurksion shsll bo $uch rrrnly bc prcccribcd
I. . ..Tlu rahry md lltoraoocc plpbrr to drc Marnbcrg and tho adrnfoiiarar.ivc sxpoaror,iocludlng ealcrv, rllowancrcs ua.paniiors p-ayabtc o tbe 
"flics',nd;iii!, *fi"*;rru p.liott oftho grant rofcncd to ia rub"scc(on itjofroction t t,
7.. . No acr or prooocdrngr of thc commrsrron chal bc tnvarid @ th. ground mcrcJy of thclxEEncc otany \ac$rcy u dofoct in tbo mnnihtjoa of thc Comrnimlon.
t () Thc cornrnisslon shall mect rs rnd whsn !et{r$ry at ruch tinrc and place, rs thaChairpcnon may rhitrk fit
(2) Tbc Conrmisdon lhall rqgulatc ltr orvn proccdtw,
- (3) All ordlrg aod dcoioionr of tbo Commig$on rhrll bc artrhontlcaod by rlro Mcmbar-
lqf9lEry orary orherollicor of,thr conrmis,$on, duly autbortad by r[t Mcarle-Soruay io thisr
bghatf.
9- 0) lhc cornmiriqn shsll oxorcls! tho following ponrrrr and per&nn tho 6lloring
frrodion*, mnrclyr
(D to hvlstiFtc rnd $omino tho worthrg of varlous ufcguardr povldcd In lho
Cotstitutiotl of India or undcr cny othcr lnv for the tlrtc belig in hrcc or undor any
ordcr of thc Govommrat for ttio wclfa' rnd prsGotion of ftc dchqdulod crrtcr:
*ri
I
OmtlBoad
oticr
cnqlo5rcl of
Cornmhdol.
Srhrio. rld
db*rlur to
bc paid onr of
trott,
vrrlooy not to
,ndil&!
ptooocding,
Ptoccdur€ !o br
rcplotdby
Cotruairdon
FturdDnl rnd
powcrr of
Cbqunhrlon.
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i
ItA[y.]-l{A OOll'[. OAZ. (EfItrAJ, NOV.30. z$lE{AOtlN.9.194{, 8Ar$}
(ll) to inqulc lato rpcolfic comphims with r*plul b thc dlpri1/rtioo of righr and
lrfogurd of ths Sohcdulod &stre ssd to t*o up ruch rnsltsr wilh tbc rpproprirto
autha[losi
0D toplrdclpate lndadvko oa thrploauing prooces ofroolo+conomio dcyclopmcntof
tho Scho&lod Crrtcg rnd to svaluats thG progrcn of tlrcir &vqloprncnt:
0v) to rukr rccornrncridotioils ns to lto moarurcr to bc ukco by thc 0overnrncnt fur ths
cffcstvc lmplamot*im of rafquantr trd odrcr mcnilrnas for &s tro&CIoE,
wslf6rc ild loulo-cooromlo &,velopmHt of So Sdrcdulcd Ca5ts6 and to nnFo
rqort to thc Govorooqt r@uilly ud Et uoh stbcr tirac, re thq Cqtmtashn
&oor fit;
(v) to dirobargr rueh ofiror fimctlons h lEI$ioD e th! pt'ot6olio!, wdfare, &vcloprnoru
aud advuomoff of &e sohcduhd cert* ar mry bc procribcd,
(2) Thc Coruroirdoo Sa[ whilr pcrformirg itB functioru urdor cuhocuton (l), haro all tro
porcrs ofr civil court trying r rult md ln partlurdar, in rorpoa offto followlng rnattran, oamdy:-
(D sumoonlng urd mforriag tro I Godarsc of ary ptaton tom ury pan of Indlr ud
.r. axrmining hlm qr oathl
\' (i) rcqrirtrrg thc diedvcry ard po&raion olmy dosumcttti
0ii) rwciving cvldcncc on al[devlto;
(iv) rcguisitioning aoy public rccod o,r copy thcrooffrom any court or ollicc;
(v) hcuiug cotilBllsioac fortho suination of witneagcl and docudfilhi std
(vt) rny othor rnd&r wilclr ls ormy bo prcredbcd,
10. (l) Tbc Gownnrcnt uuy, at any tfuacr and rhrll, rt lba crplntion oltcn yetrs ftorn thc
mning into forcc of this Act tsd wogy rucccodlng pcriod of llo ycrs thcrsrflir, wdcnatl
rwirion of dre Schcduhd Cutos ln lho Stae'
(2) ThsGovcnimpnt whlle aeting ondcr rub.ruiuu (t) ohrll coorult th! Cqrurdslon,
Il. 0) Thc Govcmmqnt sball, 8ftlr duc Emrgprhtion nnda E trc sfftc Lcgkhtutt by lau
ln thir behel{, pay to ttc ful$loq by wry of grautr, $ah 5u'!fi, of monol, a,r iho Oovsmmcnt
mry think 6t for bctagutlllzcd &r the pusporcr of ihis Ac-t'
(2) Tbc Corumlseio! may epcnd ruoh nrmr, u lt 6h&s llt for porforming tha fimaiou
undor tili nst, rtrd ruoh sum rbdi bi rrcatoa or cxpcndturc pryabla oul oftto grnnB Efldrtd to
in gubcscliotr (t)
12. Tlre Cornrnirsiol sholl mintalr propcr sccuunls sod oths rolgvs$t rtuords ard prcprc an
sfinusl $titomrnl of o.oounts in 
'llQh 
foan ead mannei' u auybr porribod
, 13. fl) Thocomrnlrslor &all prry$, ln suah form and mnncr md lt tuoh timt, forcrcb
. -/ fmrnoiit yar, aa rnay bc Prssoribo4 
-b 
annuat ruport giving I futl l@ount of lh tclivltior durLq
thc pewlorx tiiunsislyorrrnd ftrrmrd a oopythcrcof o thrGwnrmcol
, (2) Thc Govcruocnt rholl ost ge $o nonual tlport !o bc phccd 0a tho hblc ofthc Strrt€
lsgislafirs.
l{. Tha Mombcrr and omployeec of the Commllsion lbEll be deemcd t.o bc Public rErvants
wittrtr trs mcrniug of *dioo 2 I ;f tbs Indiro Pcnal Cod!, I E60 (clnEat Aot 45 of I Edd).
lS, No oivil wurt rhall hrvo jurisdir*lon to ontortah nny sult or pcocrcdtng ln rurpoci of rny
nancr rrising out orconctrncd with tha prwleionr of thls Act
16. 0) Tho Govqrrorut 
'ny, W aotifiaEtlon iB tho O1lbhl Gauta rralo ruior
c$rying out the proviglmc of this Ast.
(2) In prrlicular rnd without pruJudica to tho gencraliry oftho forogolng powoBr suEh
rules may povial for ell or any of thc followlng rna8crs, nrmclyr
?uiodlcrrvlddr
of.$*s*rlcC
Oiiolt by
Owldltusd,
Atcrl(6r
iA,rirrltFon,
Mmftwrod
:mphyu oI
Coilu*riot toba
pchtic&rvrdr.
Erofj[,l{drdw
ggg Po*rrora*a
rulcr
llt
/"
\.J
Foxrr l0
Glt va
dSroutr{or
hol*tisn of
gcdm t*r[l in
good hiih.
-t0 -
G) cshriss and rllowsn@j pryablc to, end fip oth?r tofrru ard oonditioor of.ppointcrcnt of M6mb0lr;
(b) rhr.form-in u,hr'h th' annuar stlhmcnl orrccourrs shalr bc prcprrcd unda
ccotion 12;
(c) tho fonn in, and thr tilm d,. whic& thc annnr rcport 4r[ bo prcpcrud uador
rcotlortr 13;
$ soy othir mattor which is rcquircd to bf, ormay bo prucrlbcd,
q) Evgry nlo rmdo rurdar ttis Act*aII be bld" i' roou rs mry bq aftfi ir is madcbafore 6o SBtG Legfutlture
17' .(l) .lfnry_diftlcultyariw!rnrnsoflirtmhepmvisiotrsofftie Aolrho Govomrnont
nalr !y order published in thc official Glnctts, mako'provirionr, oot incrinltrtclr 
"iii 
tr,.povieious of thir rdst, as appsu to lt to bc accclxary or cxpcdlcnq for;n 
"ing 
dr; difflr"lt:
(2) Bvgry ordEr raads usdrr this soctlon rhall, sB ioou ar may bo ellor it ir mrd4 ba laid
bcfo,rs tho Statc LegfulrnrC.
18. ^ No eult prorooutioa or othor tcgal pi0@dirg6 ehrl IIc rg{lrut ury Marbra oftieer oronplopc of tlr comaluioar for anyrhing wtrlch is ln -good 
fdth dofo or Int;dnd ro l. ao* **o, '
fioAct orolcr madc thcotndcr,
KULDIP 
'AIN,srcrcrary h oovctflmGfi, Hrrysru,
lrw and Leglrlrtlve Dcpartrent.
8458-L.R-H,O"?.. PH,
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