The KERALA STATE COMMISSION FOR MINORITIES ACT, 2014 (5 of 2014)

© 
Cho avdan0d 
Government of Kerala 
Regn. No, KERBIL/2012/45073 
dated 5-9-2012 with RNI 
Reg. No. KL/TV(N)/634/2012-14 
    
2014 
“ 
GhOBs MAMOO 
KERALA GAZETTE 
GBMIWIGEM 
L EXTRAORDINARY 
¢ FHWAIMNA AION (a‘MVIadHa4s}qM}Mo} 
* PUBLISHED BY AUTHORITY 
a : = 2014 ans} ae) 13 
MAUNA. N@, 13th February 2014 QDR 3 Se, ee aan mame 
om Thiruvananthapuram,  !st Kumbham 1189 495 Thursday 1935 M3%@Io 24 
24th Magha 1935 <a e —, — SS 
  
  
GHOS m65096 
Moa (mwa mléanosm-enil) Alda]   
alZemdaimo 
- 2014 Aoi 13. MMé 25698/MeI0). snil1/2012/aMNa@ao, MQ} A1MAn. Yeo, ———“B Batiensjasel 13. 1189 thjoBo 1/1935 BI%BIo 24. 
SHOR WotunM Mlwamremjas Maar aiowjymM mpeg Mal OjRMGag)as Gammon soe lmao LoITVaDOass}amMJIM). Mwave AITYISHI (nlOON) 93.53 
snilgfoy 2014 Qanisnyaiel 13-90 moo MAUGSTHOHS GHMN,HoN eielay). 
MNaidsMNaoOs POMea!dd (asda, 
mM. eae, 
TABAUHIa} MOrindg5 08 arviesol 
  (MUAH ATYJOG|AS Tnisinoad wilajamamagos wammBoa’s oavcdjsch (nigiiad Geayslay (uiadtaclaye, 201. 
33/788/2014/DTP.
2 
2014-O2) 5-00 GHD 
2014-801 CHB AWoMWNIM M§}MalaH ABADIUG AHAA9 
MIM al GU MBSBOS MALAI ANBLIELIMal}GOINO1AH}0 
CAMATOIMN}o Mo@AMENGMIMJo WIAD OsMGM1M}Jo 
Galeré] A) TVeTUNnIM #ODoUM eo!laclen™M 
MMIo GIM,Qoo Mvogjgemo Geo 
BAN oMMAHDEMI GHD IO} 
sEBeNjoGaiens) alamo 
HalIQ Mon) ss 
8} 
BHAD 
alla —Caoa ModunoMamloal M\yMalasssBg}os Toanaow allayossoov 
  
al]JGQMDIlAjo GHUREMIMJo MoedssmMamlmjo MAM IADEMARIMJo Gains] BO) 
AMIE allaGlooMOlMjo Gem) now! eumyeajgemMd BOON BHM, aowld 
DWEDI T]OW BIssBvdoNJoGalsnsl ajyoimuo HaAlQjIMG) MAOAONG00}a.W908, 
BOM Aajegiasiiang croja1orilaemsd0 MUCUGVOTDONG MIWMPa{OWM}o (akdbIGo 
MiAgas980)01):-— 
aansomo I 
(aJO@os6o 
1. 21) BOGajOJo _[n}9@aGAljo —(1) MD aHAGIM 204-MeI GOB MvoTv00M 
DYNAM ADU GHG oH cals alowdo. 
(2) gm, 2013 GaU 15-D0 MIWO) (omMayamlad ammo) 
HOO jesansamoen. 
2. Maqaimenid.— OD TAgled muadeo 29) ANWGOIGS GHYU.jH}9 {Soa | 4 2 
aldhio— 
(ag) “cram eased” agymM9@3 3-90 AldrJa} [ak&0Go QjoAGAPHg|S5 GchOG 
TVoTUNIM NYMalau Henly agandmnardjmM); a
a 
“(enil) “cudamad” agomocs casos tudan0d agamdémnare)m); 
(ail) “arene” agemocs aamlnuMlae: a0} Growe aprMémna2AjMM}0 
CHONG SalMGealFrverd Oven js}MMQ92)M); 
(owl) “mymaiatto” agemom ca&(ITVdHOIC]MIG3 1992-He1 MIM nlany 
SBUIOS GOINEID)AH BVI sam loUdd GchPlad (1992-HeI 19-90 GaARLCB GHA G) 
BING ANBeMIaiMe OalQaajs}M MoajsoWo ag*emdmnadd jm); 
(@) “MidaQ @laneas” amo 2D apwHglaalyled oorso cal 
a1§6RS908 MidepMlaMMals agmMdmnnsd,)0M). 
RAL, pl 
3. GA09 MoM0IM MYMakhy AAD"nuHC O)o!la@EMe.—(1) mudsaod, MD 
MHzlacg (nLOGoBOMIOMl6O)GUdatio BVFIM}MLD Gaino, omg Ofe6mInIMoayl, 
“GhOZ MoMnM MjMalaai Haale” aHaMol@oajs}mM aa) MlaowWe, my 
BAILING GeOlr MMeHlOlga9 GoUWleoosRUd alMlewouileaymolmMjo 
AAO Midaacleamalmjocacnal, ocfleacleaneramoen. 
  
(2) hom InUM1ss MIPq}oWjM GHowmenud Heraom] olesacramocn), 
@rmowo}):— 
(ag) Todanod mommiéeaquoe aaiMjM, ToTunoMAGM ao) MI)Malaa 
THD BID GON GEr9jGOM}Jo MAJMalAUAQAIO) eMUTwWHalG MIs ald [aIGM\cd 
ACLEHIMASIO}o MMA alGlwemMaMAjssO}A0W BO) SalMdcoiFcverd; 
(mf) meéan0d MoaAMIGeguo HaIQ)™M, MWomnIMaaM 20990) 
DSM sO MAZGOAMIGOrjSO)]o MMaAaUaygaoa) mUMVoals BIOlemIg1 ed 
LUGM{d aGLM9MAjssmM}AoW GO) Grow, 
{qvl) Tudéeosd MoaMiéeqgu0 Hal~M)M, MWomunaMHGM Mj\)MalaH 
TUALBOMDONGIA|GMJo MYM MABIMAYAO! MNITWwWHAJ5 HoOsemIgTlod (nica ped 
AIMEEMIMABBO)o GHOMGo Hoo\ssBGlo3 [oiada@nmAlaal oma olaflgyaamjnow 
ag) amie; 
(3) Moleaad’ Geabloaened omu.esola@jas comled &OMIGM BO) , 
paayanmnda, MPEGoNo AAInUATG HATUd |M{ASOlMJo allah ajnasMlejygloi 
BIANITMO)o GOOG GHOsTBM)o, HAAIAUB arMlaq PBomeanacaim culeoo 
HajSJODIEManajmM alwomlenjssa Gqewiso.o0cGsw alMlewowlewsa snemM}o 
ANAMAAVW MaqyaMleoanensa)o Grydd}M}.
  
4 
4. PaIMGEaFMWAHOD}o Geowe3s)aSM}o BDEBLONd HIBINAIGID}0 
FMAM UWSA TO &BJo.— (1) B9G®D GoNGMIMJo, GMaGnoo AaDGasIWa 
AJAMEIEDEBxaM Mol DOC 2M aiGetio aldamlwoejmmaoo 
MOTOIMAD MSOANCMm@DeN. 
(2) AAD HOAG GaiMdGaiFayeena, monamleno, OFM] THAW GM)o, 
MIGHT TIM OOgISOO coatmelo GRAD] Meiclooncens camogos 
BveajovlaatunomMe soelamManoananaosn. 
(3) mdonod, Halwdcal¥aadewo, TRoNMTMlawgews aneayowla, 
TonKAMaAM, Tico Bos, Geaoud— 
(2M) 80) Gralajam mldéanmd BMOlaMmo} oewo; Grae es1o8 
(snl) TudanI@lag Me LalowMMMIG avodModgia AjatsJo QMHq4s}aM 
AQUA 6190 TuNdallwamd|s Msayulosuded ONUNSOHe|S) aca; ona 
(TH) enjevlauclom DANG GDS) Mlahawo aulsooajag a0} 
CAISH! GialbIOo [IMIaMANjeWjo HaI) ae; MOaQo.108 
(cul) Goel saigod’ afldumcilonacwo aneagelod ceoa) oaicodd 
a¥lalepomoaml M10} ews; Gog es)08 
(@) MoM UMlesMlamnjo ayaie)d cam,ao0l ensoam EMA O52 
MWOM}BA QI emoMswBg|os aloes) oooldlan}aewo; GOH LIa108 
(ngah) modancdiad Grdiiniomeaniles, eamoud am cunomans M)SO}Me 
MLVAAUIBSJOS MIMIoiO,GMleMd HaloM) Moeinaiayamlems aoomMle.enow! 
MOTH 6aAoNWo, OuOdcaFmaghemos qronomlagews aneayowla aisol 
B}OJa1GMIN Gn |S} GOjZAGwo; 
OaAIGMIG Mog gaieqenamosn: 
AMI, DD PDaldie)aflWa2191G agamsIecas@j0 ay MonM wie 
MWDIGED alOMW) AIM) S80) nIO@ ald Ae®AITMe. Madam Maso 
HalManyam@e. 
{4) (2)-90 Qala ficdes Weal agalwesileaio penaow aAAndwd ciao 
meamidaguae arg, MAGIMEABO)o GHIaS runoMEeaMandesmo mapalanaa {sym “ 
MOIBjas BoA UGIOlae! Geacwalas}™M avaiMgailcaiad avcayowlas 
TUNIMOD MjScoaramnoen}. 
(5) PalM@dcalsmmsmjo TRoMaan}s Malaacna vomgono STOW) dh Bo 
GAQOS ErAMEMlad af MieniTwWMAG)o Qaioula.sjo Mids waa {S901} 
(PIAOADIM/ Gloayomaoens.
> 
5. @ODlauMloel OEB\OMMN}o AG 1AM AM90}0.—(1) maa louad 
AIOLDUARID (AAUGCOMGOIM GAWSLOATM BO}M}M Dealommunoem)o 
29} RlnIMasIAeMo mudand MaIceenemMosm). 
  
(2) Samouan aQacnjommjcasnel Miwailesgalg aesjonqmundsajs ag 
PMAIMAHIGHA}JO MOIEGENS WMNIBAo UMMddBjo GMAIO)JAHS GTVAIM AN aITUNdsB}o 
DaHUlABjo MidaQailsnga|soanam [nioonomildlanjmmaen. 
8. MMI GONYo GMOMABJo EOsMal@HID Halla aBlo Madgled Mia   
MBd 6M HAT .—OalW@ECalF MVEM}o GWoMsMBwao}o MEIGHaMe vYMUI Bale 
SUOMABJo 5-0 Alda] (1)-90 DaiNidjaflos aimongulay Qeajomqundwaajo ag 
BIUMNAGIGAN}o MGIGHENS WMIGAo MITAMABlo PalddoMjo Dudmnjasmjas 
SAEMaIDAIM HalPlOljdGjo, 15-90 Alejo} (1)-90 Daiidd)a fled niovadudls/lsiaa 
(Manglaiciimzo madeaensmer). 
7 alana aymeowal AHAMDIMUAIG NSalSlaas mHMVowCNSAMMmMAgien— 
AWDIMMAG OalAcMonlejsgs MyYMm@@Mscen, agammleyo Mocmled aan loss 
MeaimicioamM aviniimocen a2 InuM89A aQammlenjo (ainiyawlewo MSnislaacno 
GOMIOWIJOHIAJAOYY. 
  
8. MSalSlLaMo han laud (HAOgIS GOMensMIAsmMan.—(1) OHaiMeGaisavend 
DSMOAI HOOT, GAQBaNWM} SS MAWOGM)Jo MMAIGM}o, GBaiuo,a0wl 
AINEMNOPENe, dan nUT GMI GolegsnemoEn: 
  
aghMIGs, ahasersloo ym aocvanled adlanneimlaje aremanMNjes enone 
GalG@sramoen. 
(2) m@omlound eem@led mide MSolsllAAmBaAg (HAI @]1o9) aod 
GRUIDAIGS Pereowilolaayma@oden. 
(3) Denlniad aQgo NOM 0}DDJo Mo} moMeEBB)]o HamId- 
AMVLHgC) [alnos adleoneneaoan. 
(4) aeainuan§ cooMomlmjas aN00 aos TyWIdloa)MMmoE. 
aanjome III 
DIADIGHOIW GOWAIOETSBJO alj}AMlldG)o 
9. AATHOG aA AG —HIM aU MIL alOW]AM 21a Sicdvd 
MAaqacleoaeramoe, GamMowa:— ;
6 
(ag) MoemonoMan M\MnAsasegjas ale cM el neo 0 5)98 
aheeonal afleimilo) oma, 
(AN) GHOBEMloe! Mj MaAaUsA|lOs GHMAGOIMJo Tvo@HAEMODIM)Io 
MIO 1AVMOEM Mjocaismel, eIoMamlad eoemreismOlealo 2eQa@ elel)o 
MMAGOIBaA Vice MdAHMIGlOW aQamslelo Qomoald HIleais, ayqamon 
Haitals}ea aflolw avooasism aljamundsjos (aiadomm olor) amend an) 
AD)o MolasieM aflewmnaadhWo S.2IQja; 
(MA) MYyMaseneMsd46 TMHBjadlaaljo ToomUGaAledljo Allasge,omValoaljo 
OMIAIOUROW) SY GAUAINEBS)o TUOAMSM ALATUNADjZo GAMJddjO)}693BJo 
MNaASOgJSJODI MOANA Tapas (nse a AUDIMAAGMCGS GHEMInsMe MSO} 
ADo MAG MOOLEBU MIMWHa|S GHWIHIOTUNIMEMBBJAS (Uda C18 
HAMM AUP >Mo al@laMeMSalslhuws MidaquiloajyaD)o Gea} moomimwls4 
MSINSoISNA Molla) hM)o alQ)d; 
(AU) MYMalecdemgjas allasoejsomy TLoQacke TuoMEDild aileron 
MBL GDHMLOEM alGo WANA ainwsajaAQjo Slwoomanom Mldeqguasssvs 
NCEA Ojo Gasyydd; 
(sD) MYM LoAEIRBIOS allaysejorw qvomadl& cuomxamié alleacromamlmys 
CHHATMIM]o ModdM eM GHIMJoGass]Oj}BB MSalSl&Bjo Moo aasem 
ASAUTUNABJo aNAl[asnoO) MSofleroeaymolmjcasndl Tudsa0d oaAoooresssre 
MSalSldvd wWniodua MalQyM@lmjo wWdsderlanoewo, AON IUT WeBHaAm) 
eI} qnanama@jaa ag mamemgecio mdanoold Sleqpds NaiaJaWJo 
GHA MMAWeUCWIMaAIM) Msaflonaamsera.owME Mowsilon,aG&Ojo 21d; 
(oMah) MI Maiawemegos) Bs AeaaMeassleimMia asnzaajam oafaiw 
laimemed alom allewwmnIaa)e@jo ara avladoweayMai;ld Msaislhvd va1odvo 
PalQi&Wjo Galktych; 
(2241) MjMalaMeBBJHsS TOMaMldayo MITIGMlaANs allasoesamo 
OAR aheoonmlajnool miMDvOajs (I METBIABLN}Glaj alOMo, MGAlnUusMo, 
AMMWALIM aVMlal MsaMaMjJo aTvAlMonAvs MlemMiqUlMe, asmoWaIGioaoemM 
LOPYIAHWG oVaTar MorAIslafloajOjo O.a1Qar; 
(aaj) Ms, Malasoom mosmimnlal mdéon0d TI'lm olesnms 
MMIMJEMORAoW MSaislawd Mdegudlanar, : 
(Gag) MJIMAdMAABHS MENT] A9TM oROM Bajo HIQLaow 
MoMITWIs}, [AGO Haj Goad cndlajohacieoym aoanuasngo Toadenas 
al@anoonIeQeMsj}o MoUs], Tudamdela} MocIOAIAIsGB_IGEO [nIGM\anoeWo 
Aeapdsg madafene ;
7 
(OR) MAMalAMGsBOsS ModAUEMAIO CeaDoo add MMAo 
AMaAMAYAID euMwaa|5, Mids MlamanjsoajM (akhIONjASA GMeIAND)Gs DQ) 
shAMeIAtd MIGaMloarjer ; 
(Ad) Alolwamovleisom olavmleslano TVID AO Ala MMnAeolaABleljo 
MYNaAAMETIAS LM TVARNOMN{aDOlaAIW al PO_pwazaiodd ermduynow MSnsl 
MOF O16 o; 
(a3) MID)GOOTAMo%M@GoUMIWIM H]SJMS}9BH (aieavoemsg)od 
L[AAMBDIWOIMAIAIM TMoANWoMs RILNMEWIAS (alaidamleajm)asrsay 
DOQQ GMA D}o AWalh~ws Medal WOAWIGog|sJOMeAWjo Oalqye ; 
(nfo) M{yWaiaassBamoal euMwadsS TudHNId aRMaflajacmds}an}M 
ACQOMBIAS hIO,o. HalQ]hr, : 
10, M\yMaloss TWHjeM MESlaoleag NGsA)MMejsa caciemage.— 
MoMNoMAD MoIAMIBAIM MjjMaloHU Ta GoMOMlaioaisymMaidad mdanod 
AMID109}M C1ONMealjo AOMsAOlAo Mjj)Malaxw Teajaom mgglanleag 
MEBADIM MHOOLGHIG HOAUnUaLo EMO1SJMMID)aD oQOMsBlaljo mow 
aon aad (WADIGOAIS}MaAldMo GHWO) Hamloua MdanIlG oleajods 
HalQOaAjMm}Jo alglanoes Mdaqudlanoancmmynoeni. 
  
1. ole, 26§ adivoc—cvorunom mudenod, 9-90 aldjaj (9) semnamiled 
aIDIAGWISALNM [aldONABS OMeapdsjavi, Ga@lemoaisyoMeM ags}o2o} A198 
HEGwWAg, MEM) GaA@ MSalsleajo MInIIGNAUd TV 0199901018) 019M) BB 
AIDEMSEMIUG aHATMHlaAHersHlos ammo ailuano.adlaanocas, Mars AMIHd 
AlDn Newnenemaen. 
12. ID AMAT GOUWISIOGBG.—(1) MOM oUT, 9-90 AiddJo]{laichI OD Bs 
Gamlang “ahameara Migqjaolaaemiovd, GO) AjainddGo AflaiI9g6M HalQ}aM 30} 
Moaleieao.smMlo1) BB agygyo GRUNAIGEHBH}O, (AIG) Glayo MOAVajomjam moma) 
ANS MoMITWlaj, OserzowMildlaaymmaen, GremMawe) -— 
(ag) ToMNMOMlag Qo soNGM,MimM)o agZamMoe.mBmMJo ailgilay 
UQ}OTMJAMJS nOOMNOIH}MG OIG PAQIWUH}|ADo MO aGleema@leues awa 
AMOM*MAQAMD}o PalQyar ; 
(nl) sQaMBleno coal AHerz~oM}]MO@|Mjo anIwa20a)MOIM}o 
BH AULA IS)A 5 
(Mi) MeMjanssge1oMlemods amo qullAdonjcr ;
8 
(abl) aQZOMSlej0 caosm@] wei memo @aNnlavle Memo 
AQ) TUMHIAINGOHIGMlemMs aZaMelejo anim) coaiemo SeoOlag aldhGeao 
CH) ULO La |S}ed ; 
(@) Moarlaog Alrimaandw})> coaiad AMEWOIINANAD}o DaigQjdn; 
(aQah) mMidepalanaajsonnam ACQaMalAno Tuomala. 
(2) Mialelelaam aZoOsBlejo MloacwmldaWled Mmlad alewmauowl 
PIDDOMEIM GO} Also] Q@mMMierjsnoaym Graiownoaemley oflewmaow, 
AOD MO Gel siomMawie, TMEMNineMamlodg aauoawila ayMaiamowema 
GROG (AITUAMAIWMED) GHO ofaMmlano momeno aNauweno Meosnumui aj 
Alaigs MB&jMOMa agama) ajeolemosjo BHU, Og{S,a90d chan aad 
GRWIAIAAETRODIGALANE)o Gaemam BHUMLHajS}M Ajeo) we0e-He1 soaayiad 
Wawa MloaAmMearlo@wias (1860-Me)- 45-90 Ga(C3 GMa G) 176-0 177-H0 
UJaYSAIOsS FGMMOAYMIGIOIGS QvBH0\S}AMO}J0 GREBANMASA AMdioo Meiaro0d 
MOAniAI90 MOBLYTUNMIEEMM) M&O}Magjesenamno«r: 
(3) comlauema TROZOH1T NM Gadus aiaaioiled ONAPMR GM, 
DOlmMjcoisnsl Halos ue) anowl MUIAIVHg|S) CO OIS as AcQamMETEIo 
QEBIIOTMIEMS, GIEMinueMaMlel Plann aileasmaiaow MUMAAIS GORI 
AOMBTOIAM ailuainienoayan cssomamajncnza1o3 Mds—pMlanga soon coawern) 
AGVOOIO} PMSISTMIGCID TUNAIGOMS (oJEaAiwlaIAAMM)Jo aMHaMee nQODI0} 
GOEAIDjo allsloajsJQoIANIM®Jo GrAGIB1GS GRAIDJNs [AITMMAM eo~NERESO aldrGn |) 
GBI 1973-H8) LIANG MSnis] Miwadvonsimalaes (1974-M8i 2-00 GarL~G HAG) 
100-30 Ald jafloe ajamoavad allewmnom), cal mowaHn.ajaMseomoso, 
aN SjGooanamMeay mos). 
(4) &amilauam ae} Male eaosomonl AOMOaESNBM}o 1860-2! 
DBwi MaxoMlOamrweaslomlac: (1860-Me! 45-90 GaLOB GHG) 175, 178, 180, 
228 agiM’l Aldjqj}&Bl03 ANa@lafls}88 AjQ0 Mom lau|d cwomlavs omlad 
HalMONS B8alaeo, 1973-98! (SlalMes mss) mloanvoadlowled (1974-MB1 2-00 
CHB GHEY) AUJAUTUA PalGO(ate900 @Q0ERo.IhManj (aumimoaimayo LOGON 
BMaano amndm) Masao SOMOg|S TOIMGdoaio Ban lauds, @ee) aflaioosm 
AalQowd GRUlAdlomas aelMicisgld aaemocosrEem>o asdmdeiss, Gee) 1973-M0 
(&lalMad Sais] MlmamoaM@olae! (1974-961 2-00 G&L GHG) 346-20 
Ado NCHIVIG GeEgaoaMln AMeDI0a|§0) agimea)caigoe OIG @Onfla@ay 
AD/MIOCD) BS oJCO) GaUVIanIMAs8 MSalsl MsSGoersem noe).
9 
(5) 9-Sa OldbJa[jlo1d900 HOM UH] TYMiO GHW ISI} ag*Aja MSaisldMNo, 
160-OP1 MHAdALLAd WlhoHMoMOnmMoadiMoBlac! (1860-MM) 45-90 SeLTs GthG) 196-90 
Aldhja flog Oequojsavdonjcoional 193, 728 oA aladjapagios aodmnoyosr icles 
QD MIOlMjow MsalslOoo AeMeaaleseremjo 1973-01 LAleIMe} MSnis) 
MiwaATonGlMMjMs (1974-90 2-90 Gh Md) XAXVI-90 Geavjowomladwyo 
195-90 AlddjafledRojo oHG! GUvVojpsMWOQ,oGOIEslMjJo AoMIovam 0) MVloikos 
EAISONOIM) b0}O9 |OSENAM}NIEM. 
(6) Gam loud, aeminuemamn Moos ML] 83a @ 0793] 015} of] M} 
SIUTADIIA GHIDjGolerianow) Momunom modwnacladl agamse, g|eajomaun 
AMEWI GEMM o_eadqiqyascws ervaimo AAIGWIN |SJOMIAACMaEM, 
(7) (6)-00 PalMlddjal{iai&d0o oFOMI0) PEayoMaunadems apamiouem 
AKVMBMIMAsewo eMoAIMMoGEMd Da leMonan jS\omolga05 G Heayonaonems 
ARELTMINCMI GO} MWoENIMWs] GEMInusMe MSGO Manis; | Mscomanamyo, 
GRGNEMAYAS eajsds Ha lnuad molmosol mluaoilosjan a i cla 
AHIMA TAG fleanensa non. 
(8) (7)-90 BolAldh)ajjl(aldho@o TAsaflafloloajam lagjodsglad 
ADAWNErGATIGA9 aQoomleyo Mloamasilangens les pdéslori amMdmmdasasco 
ALO\O TVoGNTs] danas MIM EsNNALJOg[eSenaOjo GM wBEQuoymoilerind 
HOAOS}o] MSGMMEMD Goaln, MoorDlajemo GW oijsalajms ailmi@oeo 
G39 |SO}BI GRONT DLAKHORM) EHOMIIM GHEMIsveMo Ms@MoOnMmMyndEN). 
13. USGO dw amlound NaH (alg IAM dU8.---BO} A1,a@) 
AMBlanisja| Tome) dam loud RMOGA BP alyaalaw cwosiMwis] Meda. 
Lalmy @maaim, Ramee taimim@aoim ag) 9OQID HMOs) NDBoHlWOlM sa 
Glo lOTUldh\jouTd MSaislOled avlad, agamolejyo mloled coosmlalenn talalmed 
CAOSOIMIECID HGH NSalSlaAlO (AITIA}MO ajeoloda@lae gaiemowlwoajaiond 
a DS} BAO: 
animoes, a Laimimonim, — 
“(oQ) @amlouad aay Gaslemos mo}nIs] slo wand GHUML als me) 
Galasonlnjasa AQaisi@oml Meola; Geagynlod 
(an) amglanisjaqymM olsUMOles (o 1MoeClO) BAe), 
GQwileleseno. 
33/788/2014/DTP.
10 
4, adam mensmolwo 571919 0191S ow) 5353 AN SONAAR CosUBOMSMaRM). oxorganisja flecg AROOHICNS OMIGOM03 IMUM, 
a AHOO OBIE ULKOLOIIVS queoalaaoa 1] menor eos each ia) 4 5 & n THMU\HIEMAN alin HOAjoeew les; Gringo 
(en) @mglaois) a) e068 AQOO OIC YO Ajanlojas oIldanlaw ANIMA GAIO) enigwWamedd Mswmerems alia OCA MaTaw103; 
GP EM 1 nd 6M GID] 03 cir) Ujaolaw Gar U0} TM 1M) 0 GIWI Bias LUIMIECWONIM}AG HMgo! oud ANIAWINN}JIMNGM3o GMs Gan Auoiladenud TWialhIWa GHUGDL8o SM}OID1G3 MSaislocd ‘encd ALIN’ GW!) MSG}, MONM}o MOWAI BOOITLO MediGaenamoer. 
pine cnet 8 OMAIOSANS MH6MLO}AB}0 GHUWQ}0 
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AHAVNUMAIWMCG SaTa@moewo ags}ammoemo 20) Mag |ESensmasn,
13 
GOVERNMENT OF KERALA 
Law (Legislation-B) Department 
NOTIFICATION 
No, 25698/Leg. B1/2012/Law. Dated. Thiruvananthapuram,!3th February, 2014 
24th Magha,1935/ 
Ist Kumbham, 1189. 
In pursuance of clause (3) of Article 348 of the Constitution of India, the 
Governor of Kerala is pleased to atthorise the publication in the Gazette of the 
following translation in English language of the Kerala State Commission for 
Minorities Act, 2014 (Act 5 of 2014). 
By order of the Governor, 
C. REMAN, 
Special Secretary (Law).
14 
[Translation in English of “2014-9 eaes moaunam MSM alos 
S00 wyé24” published under the authority of the Governor, ] 
ACT 5 OF 2014 
THE KERALA STATE COMMISSION FOR MINORITIES ACT, 2014 
An Act to constitute a State Commission for the comprehensive educational 
advancement, welfare, protection and empowerment of Minorities and 
to provide for matters connected therewith or incidental thereto. 
Preamble.—WuerEas, it is expedient to constitute a Commission for the 
comprehensive educational advancement, welfare, protection and empowennent of 
Minorities in the State of Kerala and to provide for matters connected therewith 
or incidental thereto; 
Be it enacted in the Sixty-fifth Year of the Republic of India as Ellon: 
Cuarter I 
PRELIMINARY 
1, Short title and commencement.—{(1) This Act may be called the Kerala 
State Commission for Minorities Act, 2014. 
(2) It shall be deemed to have come into force on the 15th day of 
May, 2013. 
. 
2. Definitions —ln this Act, unless the context otherwise requires,— 
(a) “Commission” means the Kerala State Commission for Minorities 
constituted under section 3; 
(b) “Government” means the Government of Kerala; 
(c) “Member” means a member of the Commission and includes the 
Chairperson; 
(d) “Minority” means a community notified by the Central Government 
under the National Commission for Minorities Act, 1992 (Central Act 19 of 1992): 
(c) “prescribed” means prescribed by miles made under this Act.
15 
Cuapter IT 
3. Constitution of the Kerala State Commission for Minorities.—(1) The 
Government shall, as soon as may be, after the commencement of this Act, by 
notification in the Gazette, constitute a body to be known as the “Kerala State 
Commission for Minorities” to exercise the powers and to perform the functions 
conferred on it under this Act. 
(2) The Commission shall consist of the following members, namely:— 
(a) a Chairperson belonging to a minority community in the State, 
having special knowledge in matters relating to the minority and knowledge in law, 
nominated by the Government; 
(b) a member belonging to another minority community in the State 
and having special knowledge in matters relating to minority, nominated by the 
Government; 
(c) a woman belonging to minority community in the State having 
special knowledge in matters relating to minority and who has proved working 
excellence in such matters, nominated by the Government. 
(3) An officer not below the rank of an Additional Secretary to 
Government, who shall be the Member Secretary and the Chief Executive Officer 
of the Commission and who shall exercise such kind of powers and discharge the 
functions as the Commission may, by its order, authorise. 
4. Term of office and conditions of service of Chairperson and 
Members.—(1) Each member may continue in office till the completion of three 
years from the date on which he assumes office. 
(2) The Chairperson or member of the Commission may, at any time, by 
giving intimation to the Government in writing under his hand, resign his office. 
(3) The Government shall remove a person from the office of the 
Chairperson or of a member, if that person— 
(a) becomes an undischarged insolvent; or 
(b) has been convicted and sentenced to imprisonment for an offence 
which, in the opinion of the Government, involves moral turpitude; or
16 
(c) becomes of unsound mind and stands so declared by a competent 
court; or 
(d) refuses to work or becomes incapable to work; or 
(e) without obtaining prior permission from the Commission, does not 
attend three consecutive meetings of the Commission; or 
(f) in the opinion of the Government, has so abused the official 
position of Chairperson or Member as to render that person's 
continuance in office detrimental to the interest of minorities or public interest: 
Provided that no person shall be removed under this sub-section unless 
that person has been given an opportunity of being heard in the matter. 
(4) The vacancies occurred under sub-section (2) or otherwise shall be 
filled by fresh nomination and a person so nominated shall continue in office for 
the remaining period of the tenure of the person in whose place he is nominated. 
(5) The salary and allowances payable to, and the other terms and 
conditions of service of, the Chairperson and Members shall be such as may 
be prescribed. 
5. Officers and other employees of the Commission —(1) The Government 
shall provide such officers and other employees as may be required for the 
efficient performance of the Commission. 
(2) The salary and allowances payable to, and the terms and conditions 
of service of the officers and other employees appointed for the purpose of the 
Commission shall be such as may be prescribed. 
6. Salary, allowances and administrative expenses to be paid out of 
grants.—The salary and allowances payable to the Chairperson and Members, 
and the administrative expenses, including salary, allowances and pension payable 
to the officers and other employees referred to in sub-section (1) of section 5, 
shall be paid out of the gratit referred to in sub-section (1) of section 15, 
7. Vacancies etc., not to invalidate proceedings of the Commission.—No act 
or proceeding of the Commission shall be invalid on the ground of any defect in 
the constitution of the Commission or the existence of vacancy in the ° 
Commission in any manner. 
8. Procedure to be regulated by the Commission—{1) The Commission shall 
meet whenever necessary at such time and place as the Chairperson thinks fit:
iy 
Provided that such mecting shall be held at least once in three months. 
(2) The Commission shall have the power to regulate its own 
procedure. 
(3) All orders and decisions of the Commission shall be authenticated 
by the Member Secretary. 
(4) ‘The quorum for the mecting of the Commission shall be two. 
Cuaprer II 
POWERS AND FUNCTIONS OF THE COMMISSION 
9. Functions of the Commission.—The Commission shall perform the 
following functions, namely: ; 
(a) to evaluate the progress of the development of minorities in the State; 
(b) to enquire and monitor the manner of functioning of various 
safeguards provided, in the Constitution of India or under any other law or 
under any order of the Government, for the welfare, protection and empowerment 
of the minorities in Kerala; P 
(c) to enquire into specific complaints about deprivation of social, 
economic, educational and linguistic rights, safeguards and benefits of the 
minorities, to bring such matters into the notice of authorities concerned, to 
suggest remedial measures and to monitor the follow-up actions thereon; 
(d) to participate in and give creative suggestions on, the planning 
programmes for the educational, social and economic development of the 
minorities; 
(c) to make recommendations as to the steps to be taken by the 
Goverment for the effective implementation of the measures and safeguards for 
the educational, social and economic development, welfare and protection of the: 
minorities and to make report to the Government either annually or at such other 
= time, as the Commission may deem fit and to monitor their timely implementation; 
(f) to cause studies to be undertaken into various problems arising out 
of discrimination towards minorities and recommend measures for their removal; 
(g) to conduct studies, research and analysis and to organize seminars, 
symposium and awareness classes on the issues relating to social, economic and 
educational advancement of minorities: 
33/788/2014/DTP.
18 
(h) to suggest appropriate measures to be adopted by the Government 
in respect of minority; 
(a) to submit report to the Government periodically or specially, on any 
matter pertaining to minorities, particularly in respect of difficulties being faced by 
them and their remedial measures; 
(j) to discharge such other functions in relation to the protection, 
welfare, development and advancement of the minorities, as may be prescribed: 
(k) to take necessary steps to ensure the representation of minoritics 
proportionate to their population in various employment projects and social 
development projects; 
(1) to ensure the efficient functioning of the law and order system in 
communal conflict prone areas and to bring lapses to the notice of the 
Government; 
(m) any other matter pertaining to minorities, entrusted by the 
Government. 
10. Supervision of issuing Minority Community Certificate. If any case 
of difficulty in the matter of issuing of Minority C ommunity Certificate, in the 
manner and form specified by the Government, to persons belonging to Minority 
Communities residing in the State, comes to the notice of the Commission, the 
Commission may report the same to the Government and suggest remedial 
measures. 
11. Laying of Report.—The State Government shall cause the reports 
referred to in clause (c) of section 9, to be laid before the Legislative Assembly 
explaining the action taken or proposed to be taken thereon and also the reasons, 
if any, for non-acceptance of the recommendations. 
12. Powers of the Commission—(1) The Commission, while performing its 
functions under section 9, shall have all the powers of a civil court trying a suit 
and in particular, in respect of the following matters, namely: 
(a) summoning and enforcing the attendance of any person from any part 
of the State and examining him on oath; 
(b) requiring the discovery and production of any document;
19 
(c) receiving evidence on affidavits; 
(d) demanding any public record or copy there of from any court, office 
or other institutions; 
(e) the examination of witnesses and inspection of records; and 
(f) any other matter as may be prescribed. 
(2) Subject to the claim that may be raised by any person that he has 
special powers under any existing law, the Commission shall have the power to 
require any person to furnish information relating to any matter or subject which 
in the opinion of the Commission are the basis of, or relevant to, the subject of 
inquiry and the person so required shall be included within the meaning of 
sections 176 and 177 of the Indian Penal Code, 1860 (Central Act 45 of 1860) 
and be deemed to be liable as per law to furnish such information. 
(3) If the Commission or any officer not below the rank of Gazetted 
Officer, who is specially authorised by the Commission in this behalf, ,has 
sufficient reason to believe that records connected with the subject under enquiry 
are likely to be traced, may enter into any building or place at the time as may 
be prescribed and subject to the provisions of section 100 of the Code of 
Criminal Procedure, 1973 (Central Act 2 of 1974), to the extent they are applicable, 
seize any such record or take its extracts or copies. 
(4) The Commission shall be deemed to be a civil court and where an 
offence as defined in sections 175,.178, 180 and 228 of the Indian Penal Code, 
1860 (Central Act 45 of 1860) is committed in the presence of the Commission, 
the Commission shall, after recording the statement of the accused and the facts 
pertaining to the offence as provided in the Code of Criminal Procedure, 1973 
(Central Act 2 of 1974), the same shall be transferred to the Magistrate having 
jurisdiction to try it and the Magistrate shall proceed to hear the complaint 
against the accused as if it has been transferred to him under section 346 of the 
Code of Criminal Procedure, 1973 (Central Act 2 of 1974). 
(5) All the proceedings before the Commission under section 9 shall, for 
the purposes of section 196 of the Indian Penal Code, 1860 (Central Act 45 of 
1860), be deemed to be the judicial proceedings within the meaning of sections 
193 and 228 and for all the purposes of Chapter XXVI and section 195 of the 
Code of Criminal Procedure, 1973 (Central Act 2 of 1974), the Commission shall be 
deemed to be a civil court. 
(6) The Commission may, for the purpose of taking evidence in 
connection with enquiries, utilise the services of any officer of the State 
Government or investigation agency. 
33/788/2014/DTP.
  
20 
(7) The officer or investigation agency whose services have been utilised under sub-section (6), shall take evidence after making enquiry relating to it and the report thereon shall be submitted to the Commission within the period fixed by the Commission in this behalf. 
(8) The Commission shall satisfy itself regarding the correctness of any inferences arrived at in the report or facts in the report submitted under sub- section (7) and for this purpose it may conduct enquiry as it deems fit, including the examination of the person who had taken the evidence or assisted for the same, 
13. Statements given by individuals to the Commission.—The statement given by an individual about himself at the time of giving evidence before the Commission, shall not be used against the said individual in the proceedings before any civil court or criminal court, except in prosecution proceedings for giving false evidence by such statement: 
Provided that such statement shall be,— 
(a) given as a reply to a question which is required by the Commission to be answered by that person; or 
(b) relevant to the subject matter in which the evidence is taken. 
14. Individuals likely to be affected prejudicially to be heard —At any stage of taking evidence, if the Commission,— 
(a) is of the opinion that it is necessary to enquire into the conduct of any individual; or 
(b) is of the opinion that taking of evidence will prejudicially affect the reputation of any individual: 
such person shall be given a reasonable opportunity of being heard, to produce evidence to defend and to conduct in camera proceedings if he so requests by an application, in the enquiry, 
Cuapter IV 
FINANCE, ACCOUNTS AND AUDIT 
15. Grants by the Governmenit.—(1) The Government shall, after due appropriation made by the State Legislature by law in this behalf, pay to the Commission, by way of grants, such sums of money, which is considered to be necessary for being utilised for the purposes of this Act.
21 
(2) The Commission may spend such sums, out of grants, as it thinks fit, 
for performing the functions under this Act and such sums shall be treated as 
expenditure payable out of the grants referred to in sub-section (1). 
16. Accounts and Audit.—(1) The Commission shall maintain proper 
accounts and other relevant records and prepare an annual statement of accounts 
in such form as may be prescribed. 
(2) The accounts of the Commission shall be audited annually by the 
auditor entrusted by the Comptoller and Auditor Gencral in this behalf. 
(3) All the accounts and other records of the Commission shall be made 
available to the auditor for the purpose of the audit. 
17. Audit report to be laid before the Legislature. —The Government shall 
cause the audit reports to be laid, as soon as may be after they are sane, 
before the Legislative Assembly. 
18. Annual Report—The Commission shall, for cach financial year, prepare 
annual report giving complete information of its activities in the previous financial 
year in the prescribed form and time and shall also forward a copy of it to the 
Government directly. 
CHAPTER V 
MISCELLANEOUS 
19. Chairperson, Members and employees of the Commission to be public 
servanis.--The Chairperson, Members and employees of the Commission shall be 
deemed to be public servants within the meaning of section 21 of the Indian 
Penal Code, 1860 (Central Act 45 of 1860). 
20. Power to make rules.—(1) The Government may, by notification in 
the Gazette, make rules for carrying out the purposes of this Act, either 
prospectively or retrospectively. 
(2) In particular, and without prejudice to the generality of the foregoing 
powers, such rules may provide for all or any of the following matters, namely: 
(a) salaries and allowances payable to, and the other terms and 
conditions of service of, the Chairperson’and Members under sub-section (5) of 
section 4 and of officers and other employees under sub-section (2) of section 5;
22 
(b) the manner and form of issuing Minority Community Certificate by 
the State Government under section 10; 
(c) any other matter under clause (f) of section 12; 
(d) the form of annual statement of accounts to be prepared under 
sub-section (1) of section 16; 
(c) the form in, and time at, which the annual report shall be prepared 
under section 18; 
(f) any other matter which is to be, or may be, prescribed. 
(3) Every rule made under this Act shall be laid, as soon as may be after 
it is made, before the Legislative Assembly while it is in session for a total period 
of fourteen days which may be comprised in one session or in two successive 
sessions, and if, before the expiry of the session in which it is so laid or the 
session immediately following, the Legislative Assembly makes any modification 
in the rule or decides that the rule should not be made, the rule shall thereafter 
have effect only in such modified form or be of no effect, as the case may be; so 
however that any such modification or annulment shall be without prejudice to 
the validity of anything previously done under that rule. 
21. Power to remove difficulties. (1) If any difficulty arises in giving effect 
io the provisions of this Act, the Government may, by order published in the 
Gazette, make provisions not inconsistent with the provisions of this Act which 
appear to it to be necessary or expedient, for removing the difficulty: 
Provided that no‘such order shall be made after the expiry of a period of 
two years from the date of commencement of this Act. 
(2) Every order made under this section shall, as soon as ‘may be after 
it is made, be laid before the Legislative Assembly. 
22. Repeal and saving.—(1) ‘The Kerala State Commission for Minoritics 
Ordinance, 2013 (44 of 2013) is hereby repealed. 
’ (2) Notwithstanding such repeal, anything done or deemed to have 
been done or any action taken or deemed to have been taken under the said _ 
Ordinance shall be deemed to have been done or taken under this Act.

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