LexThe MP Audyogik Suraksha Bal Adhiniyam, 2015
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this actwww.govtpressmp.nic.in
%11 sis-1 Is Peg' 7 (17014.
1 Win ( argrurwr )
311ftWITI4 sictairiad
swim 377] *WO, R-irze 14 itio‘ett 2015—NW 23, WW 1937
It ath fatut cta4 f4iTm
STffl, Rill) 14 ti.vit 2015
7. 4630-282-1941 *I-31-(31T.)-34.N.- 14v1Wa7T f4t119 WIT 7T cigireirtsitt alfiftErgr fWgq R i'* 24 WWI,
2015 71 tiutrovi xii)c4 71 arofd 171 t, osic kgitt 1:14W7i91 71 * fff# 3T7Ita ittIT Wdi t
111213WW* temitoci * 9F1* MIT i voltet,
la -dig MH Thenft, <NH at
753
754 • • TIRZITTOT 14 fe ..4( 2015
Trurcr-kvr aTfteitgr
9toii* RR 119, RRt.%
xi afraliTw Tau v-g azrzr, R 0 Vi 14v49
farat--401.
LITRT :
R. I93H 911:1, atilt ath Wet
R. tft`gt
Ve *1 737.
TRIAkTui aTrwrftzff
Es. * iimircbct ticai fifatt.
€,. r * wcfei * spirtn-Trw.
altkrat I211 MiW'1.
C. i * =4.
4. A9 *1 Nii -14
Ro• qik-e f491 *T4
Rk• arta* f411 gelika Tr-O.
RR. * 4qid argRat ft 1A tiieft sifst.m.
awfiT eiisii t cictracta Trutivff 4:11 t -4 aTr4tr.
ich wArr •4 * tictzfr felt{ afwrfrzil * 1:1119
'134‘41Trrik-*-R w gifliccul wr 91.
wqraTEW
•
TiT3Trii.
.aiTRM Tim
es. i*uc4flit d al TR tig*1 W9T MIT Val VIT "(TI
gig 113 fig)rgd ft-4T 71 +lawn.
U. T1-4 afIE
ES. Aim wrIR wirk * airwR * *Ergiff*Ti.
Ro. Irteica-t * .4B t klct4f * alkci get
kict4 ce-iiga Wilu1-117, 3111R1dIR *1 altzgol.
RR. ESRR arraritp4 stiiiich RR a4e4f
ggel aTtlrfw4 * kicea TR wiri
• Ry. fwg rir4 vrfazr.
TA. cr. tr4 Trfau.
TRZIAtTI (1,114 , cll.* 14 fuldc1t 2015 754 (1)
14totiliagl aifttfkznr
510-lich ‘‘ RuE1‘
Trarraw afrarTrw -nu 9 aftazrq, R
[R•tich Tif WI, otI frWnI41 aidrA 31141 4, 3TTed "Ila131k51 thim4 (ammigut)" fqiitbv wittic Rot., TA
31144 3rwira
attrIfTw wmatat 31101W sM4t, ffift r rrticb %i iq
***1, Ng, dciric-1 4)4 RThrg•ificri, nfTlw * ten-4, Tictireich atz Thwid TEO, 3r0
tolta, (44 * Tr*T thipdvit xiikrchler 4-4-1, C.:141, taxitet Rinichlg AciRmirati wEn
t31R cirr 771 *1 *mat( * -1 liwor at( sRm *T4 * feir nr fit *err* wrr7raff
04,41,4,1 traR new * -{(-4 * fe4 1Twl1i kiqR4 ITh-T NUN 9I gT1 31T*-1
*-•EI11 z7r0 traEr 1T autriFicr, facti *r a-ERE! *74 tq *rein.
Mita * * fr1ik4d 4 1 TRZEft f4NT9-giusci 'WU c1.1rV1fd Vt1 A 1ff aiRea
t. ( 0 Tfr *fen •wr Tara 71A Trawbr dttrErw 7R4 a afvfnA, Roy.% t
n) nicht fawl( AT4 Aurirta t.
trw 4.194 A 4, WM4 cut d tn.
R. W 3TrEe97 A, 74 7W TRA A * -ArErr *Afro 7
(w) fictoo" atA31-4 t taciA VEI Wrii Th14 4T71 duraT 3r*r( Trei * -kA
* -1 kciciAdr -Tra4 7rel *11 •CiPIT;
(Tgi) " QE, army" wr *Ef trAr 71 nu TritErr trf4ctr, te‘s4 ( vt1/431c *-1 R) ErrEr
R %. tgus CR) 044, faR fc7i 771 t;
(7) " ,wirtaxict," * afiTs17 t tuu atff f aid 9 T4-wif-i4kict;
('El) "47 wr Ardl f*TIT TrErr tick4" 71Asla t ai afEr*R1 A af717 TR *r,
chli *417(7 atat 3E11/4*-R1 * -1t ar't ticeq;
(w) "7e" A difirb t Em-r t *417 ilidct 771 atterW Tpn 7a;
() "tic:be A *PTO t 7 74 ;
(0) " ailterrw kk(pi-o" A aTtiTsla t *tit afte-4414, Ron (Ron Tto Th-1 um
3iEr17 gEnficrTIFEM*11 aitthf7-* dmsto4 47 40441* ArtalEr ArA14•111 af4f7Er4, te4R
(vm is) a tIRT aTaff trAt1.1tti al TO fwichka dtil4 Trr1-** alim,
711 -111V t;
" aildf4-* dgsr).4" *F451-4 t fwEft 397f4a 3S1 M-1/ ZITWR
kJ g-H t *1-4 411004 Al f*It 3iR 4o14ii -NA c4r0t, (*auk Tif 4-4T 4 7Tri t fl)
EitiFirvq, taw
twig.
Aftwrrk
(a)
(7)
(q)
754 (2) Aurtz clich 14 McP-oi< 2015
t itfR zn ffigii- 41050 TU 4114 74 Cara iq f*R *Kt , t;
(1) " tiviArich * atffir* 44074" -4 airiTth t *Ow dmoo4
q,q4 aftlePTR, Ron (Ron TT u)ft uu* (vs Cetik) 1194TI:thsetira cb ti
k4(cblZt 404 -ft tii;
11mT *14,41 3TrufaaAtu dki anti ici,*(1t1 far* t tikent(
f-viNci t 741 frftichl IOU iwng am f** 7TUT eta, fatifo t amat
4, am dtichi 31*/ fwai *al t.
"Aro awl" t atircla t Trw tlichll gm ft *a fFIft afttrW aqn *
IfT4?1 t fota Trm atr-th-R;
"fot *Unfit* 3tIsto4 * At; A "Trel fatzw" t aif t kur *ro (it
.ausi4a aTr if, wsoitT* wen, rwr cbkiivict, altk3n(1 ui.,ti arai RTri
7ra t) fAtichf Big dystoi * thicif 1:17.fleitioT it;
"A9 *1 t1c44" 31ied t B airtfat* * amla AA A trd *14
" Iffaalq7 *I Imo" t *Ma t oi1Pic., -Permit akarTWWth-li, Piaft atitraw
di.154.04 in teat arruirnit *Thilq titmt fuvt, dc4144 tilktraT att forat
ck44, fithigaa, * kldirciz t f4(Hcr c4i 4i‘3
Wm, tv ,04**Tarti* ki(tud sco, cci4., r ctor,
*1 *wiflt*ri cci *31P1T -47E1* titgliti irçfria ltkiul at( Igo
* faR aft/rata at** * *ala Am -1 f+-qT w
"Valid" -A airiera ye *Wiz* * aTtfta aarR Trg That am faro ;
lft 31IciIPIl dystv4" t ttn dtilq 4,44 7Tm1 titchg fiT .
14,kil*faig 41tdtin dt14, drich( sku fort watt* 44 ch
Oa A *-1.4 afltferw 44014;
(a) "aria daq" afida t .(11(411 Mr-1<pH) 3TRAZI4, Wi t
tSIA‘ Th-T 1.%) *ct 311114 SW& A drm1r4act *T4 * f 711 dctiitl A '711
dail;
"*419k]' Mc4 * aictiM tWAFF" Ti 3151Tb t fqttittVol*1 oticiqqcbil *A
tpitd è dime:with **fa 444-tilet a awar f ,14ffiiBEra--wrzi qHtctig
am far Rod f** Wg;
"sitham aftror A *Ma t fithaw, act raft** tm.44,ai fikluw*vt;
A aa lard febqr Trm mfaa;
"TviAgoT afg*-th" A *VS t * **a faro *1 -4 aftrot t 7F1
441 t- 49*ITINVul afq=1,1a* A TT* twtatuf4Ttd* -1-431Raiftwth;
"ant aTtliwit" t zite{act anik2.4(4* -Fri A aA A fwm
am VI afro.
"laBikYl th7I4,1, 1c.ltcb 14 ticts4U 2015
754 (3)
3. ( *iitR -grn, Tirthe* *an Swart f UTUVk*3TTch
Trea wt.-4 * fR1 Irwr wont um wria-vrrtr Tn . wl *ft wk, *elf* wArraw* 771/1 ra
vvrt4 trfta AT *tea ft -Lir wcrrrr.
R )AR *dkut aftrwth ate& t*IMtt ft‘wq At* tt -A-n aiftaiwr
Trritarftrw ww tit 71 ft fe+ -Err 77:
trt-Ivcr alum waltz ititTt t.<11-* * -n ** war amarar wr -4 wit
wet*.
( 3 )w-awr istviciqskr -64 mar $ atzuttrrn Tatra foOft twITTWrturarrrivettrirt .
ft -ww7.
( iiictilt, I kaWedaTh'iWFW M6urIawcb ftESaiim --17it MR wwwfkrar aftx**
edit4ft 115INvich, TIVNIIIkM, ZIT Trar -W, t46ltich TrtAftVW, c".14C fttt chlilugdP
Nsatrwr Hal.? atravuw
( R )46114v.t. tsar Tfr trwrz f4<sad v-Aw w1I4aul wit.rwrft tft *wr vErIrr war kti
4, • wr fAci“ w-trr *ft 1.44 wrq.
k. Hlriauu1 qjAim 1:04 kW!ai uti170 -1*. *whit srfan f*zu wR, kit ea 4 **I
-ft Wirt A• V(Trt.
‘. (t) Wa j Wal rchliTTM Act)ch tictel, .sectcI fitifaa V, tre AFT it iuPiii 3Te441 1.4
3r-s4 Trtfatior aiftr*RI * TRam 4151r4akIch ti Ulm 141-gte *1, g-* wrrur-Tra
-arRt MATIT ttr 3P1P31-"q1 trrrar ar* writ' 4 4 1-*-R TR f.14t44 klrellqt t
7110.
( R) uj-q il a* iIi1d -4 t t rnwir ntcb ag. writj itAtt4,f4i tikr 4
TR. wt1 fwm Tim t, 144 41 cbitar t iwr cal fcbca Trza Tr war t.
) 44IPiIcb, u*itt klcTMfl riuuu * a hflTTVWMVPtlflt afirWift
Aift vrfdritif rti w -l-m war kt 444 wr C4464 ThtTIT fain ft‘ 7rt
( R) ZITEITif( )* 34 -4F4 * arureftq rgara r Imam, il#wr4tEr *milt sitar,
IW fen Wr wk a4rlrkd *611AaRich, TwAfkarw, Z‘T 46AaiAmi, Timm trelfkr allar
cbMlaC, itta chmt4c, AT Ante 40tia ggr atilifkatr war z** attr14 win/ 47 f4Ergil *
arrif fttrr Aitor at( -tr-Ar 4 wcr* 41-th4hw-4* Terrilt* *war war tiwr *ft f4Ern fWzrr
Trar ituffrruw aftrwrft fg -dwal wsar w-df trr wrzf ecru wl ft fen it‘ 7r afa nava'
* arsat -4 Rg4 * wt . maw ii6iRavii, um w ANT( fk‘ wq, artrk wg6
4fiktiler 3/4 kt . wr .4 * mrtrtrw tutbwril . * wu ttiti.nra war wt . wkw.
1. *sr --e)* arftr*R1 ticecr T trq c4,çjoLf *IT f4i —
ay:A etw arftiwal Tti .1-<q trR timtd facktil arr-ke 4r -da U21I fuciWI;
WT Traw.
tref-thkrur arfos-
TErftei*tftithff
werr yritozrt.
* 1iqi fnf
ir<Fil*t .
lra t
VITTIR-177.
wer TEr ap.ittgur
WT SWITER.
zrm * TRtz?i *
*tar.
754 (4)
littlAt4 MAIM, clIch 14 kiwi( 2015
(t) lirtricAuf-f*Telri 441 .afft ect-f 1*-4tP41ftffurti, 74* -carArati aar altaTft
it(kluf 4 21T 41ma liikTf *TM;
ra (a1) 'Nen a Nfirralai %Tam* ti,4tukdi at( 315TWIftill n*Mal eif
41c11 II
(arT) (t)# Patietific-ta .14 *Ten atTr egu4 (AN) 4 Wiz a,4iri4i aTIT aTrW rftt'
* 441 lykTf twtta, * -1.4 araT *RI writ;
WiRtstuRf4ir7T
arrz * ftr41
firriarr
SI
(-91) 14 •314 i ui affi dti alTEPITE 'it i t atAll *I Wit actin( ula -A*M -Rui
*kill 4 vitt 1* 8t44) auk atit *WWII 3R19 *TM.
S. () titchit ?it'll lt 1-44q-41 vra NT, fwI awt 49* Ter
ft ito * 31%4419 wt 901:faxich *19a Tru ?ATI ular fiauti t
*T-49 * WZAT4W aTrImal 14, atrchl 311-41,4%71* gqifa n , l cinid 44PTvrqr
tr4R, acril TiesiT 961f4aYlch dt141 12U di14 titiM f ctre titql441*
*AM * ICK aTraytm Wit Wa tict-tliittifeTilMff Th7 kAilf aft
Tff TrWR trred A'a mi k4ck4 "wf-taxuct , awaldk4 cif.ftt Fcbtit aTtlwRI
Tletlfac-iftz afawal airrot arrawal * &NWT * avh *TM
4t-ci WEI Tlff 47tt ft* -4 1:211tfIT, jni,tcf wit fichia, atisto4, k119Rt tica t NI atm.:wig*
1:44Trfif9.4iI N 414-.14( Wkl fiend t 314 -41 WW1 31-4M f+ 717 II Viwi 1* -cwr titchit
Tti fuN aui ataqt * TO arri * fam arItT/ NT fall( wol ft 711 Alt:111
(R) 1-Mr-i4q14) WT t zNam (x) aTaIN t * fa4 *1:11zfAT
-4 49* trctzff*NftritilA-r ft atmaamr reT9* -0uie tirtilafirai witty; I T *Ng' VT mn
t 11 ‘31 tictill t, ka faR m-mn wdR fair, aFrki ref (-441
0) We WI st t1ct4 74 At Mg* warafa * ttfi 1iizft N Tam!,
kCliIklt 114,14, dtishat 1-1rt * 332141 arSIT41gEW tit-war -4 3174 Th—s4 *T 1144 Wt 751
f**1 chiat-a fifaa ul am -4T 4(4, gm41i 317-44 f+ -41 war u), 1"tir4 Th-f .44
fuai afarNER* aTaIN W iNitri WTI .e( 111 cs41 aritqlRIculf, 3T7Trin a iirtdcri
* arab &Mb 4t *dr ,stara, trtaq(*t Ift cartnT, i#41, tc44114. 1imi di I
4,4004 altr4T +wag, ii*c4 * VEIT a1r-1mgal titkiftil *ITRAT *duff *1 1144 Th7 TO tiff!.
to ( 0 we W1 *IIif tf < 411" * 9I, 1 .44 w11:44 414.4<fi( tf
(aw) tifiT *(sf s ("WO * - I ci, 1%-1:11 ch+11:110 airWRI 741 ZA
aa*f -*-41 arr tics; aka, Atq,4fl cbcfat * 1144 NI tzl trcta
*wr -4 dta tfitaic-r Wfd . T1 act-Tr* wq 4 itcrol*Cick-f twk
44 1114 * 311 44m 14 71 -at tick4 * TEI aTtA * renal
* 1-44 m-TTI m--A 314-41 WT tack947 84$ cf tcl
Wt4T t tff tatrait flea chificr m74 m-r srgre chid! t, aufru'r4 oraaa *CM t,
tis)4 dicit wiAml 74111 W1 .41 t,NI WITel alto( t NT *T4 411-4 tel t
NI aTINNINw A-0 cmcrt t NI dmtilti Thl arr.-4 tdr t NI 9410 Wrd1 t;
TRIISItT 0444, 4-lich 14 ticli-cit 2015 754 (5)
311:ifitl cakq r(d zrtr alga ortr crti4
AchR*4374 1140Trci t44 fatriA-1 a tt TiftfcAfailtatAlA slat WirtAird
iiNt4 Rig traireit Am t 1.1A4 Affatcort at4 writ tft tfit
ertnikin fcbtit AAA mutt chifirt at4 a A fwm it4u tft II‘Ird t,
tiftricilom * WI7 * A --4fAa t B -trei fcrwir-r t;
(Ali) a 44 (Q4 317KRT chiRcl *TM t 741 chi *T4 *T .31ZITtl M-171t -NA
-tAri ttaird tit arzi at4 A At Eg fwAl afatr * (YcH13W4r1ff
(gad aw4fAA tfik tiaaa
(R) Arc -41 04 ad 4 t 14 t Tern * Afttrei afaArt chtor Arco B-tr
apt chiticAra srfa -vr AAR ziA lam dt141 fcrogg *1 Achil Aa * fat* Act4
Arrwt1 A nvir
( 74 f+711 kict4 *I 71-6. foRGIIN TT Vitul TirtrittM * WR A*4
tri anAn fw Arti to A “te 1 -wm tra t ttdfimitR taflfl
al AA femoi4 3TERIN **Az! 1-0414 ar4TR fC7 f47T clitue Af41 ich41 qT tichcfr
t Wg" 31711t Pite,d **/11 fr%i eiHM cIcrbirf -mr7r1 A Adva Vg.
drtIti tleia .kt %Art afar * rnta, Tru ar4r *AA tf4i B -tr4 atm cri uicy
ram t, fAtcrAR Ad"rir.
Aram nr, utk.,4 ('we at) * riourtsql A aerd 3 -A4t4 R Am* attili
Arilr4i i iqfrt.
tt. tti aftrhar * aitTht PiqcmCIArm A9 Act4, vit Act AAArit fatt tr7 &Alf
cIttblci f+711 airtiWRI*1:114 M*11 aibt f+7.11 foto atftrat apftirfa A B7 Afiftqf 41
* Arcl'Aid'immin tr4 t afar .t)• Crcriesrit 'tett AA A ‘Twrr fliwarkari.
'0. (0 ai ArtiRa fk411* aturtilA wa n ft rw AAbrugru at fart Art 1l 1I4' *
fa7 At fit * fat attetra wrcr4 * sra—Ar Ar ots4, nr
frfAxi Affirf7 1 -*711 aflT cAftrcr A artily Arra t4 TR, A* Wrtr7 ara *
TAB wr Tim 71 fa Thíd* .1 WV, 13i4T1 t traird 04,114 wit"! 4P Waal **A *
* 114tql t.
(3) WIETRI ( X.) * alt117 AR! tati tra A, A ftlkccffl. fAftr A Acrr
(t)
vrit fait
wayft A4 at
Aral.
(twat *Airark
arm tar-4
AR* vlaur..
ataltra wrrail
at want
argivff t -4
ar nit
tY. Tra atetra war WO Thl *KW, 4t1c4 fiat 4Anr xAicrft'AT wa Ago
Air rot t fritr 3111/WU t4t-1kt( ‘TiRm aftt AgB aitlifiAA t d14) 31Alq .4-llt; TR fiemi *
artA atcrl 44041 arf -4-49 t orrar oud, ggr -tti ficinf -+Ar Arm otorizirr t, AA' zA1-4A-Art,
trat Att 194Aril*atatftg TO EA, a fw fcrin faR ant * atilthAA atrzar tit!
AAR AR fzbil 1-A441* fare zAAA1 A aittia 7 t, .gratt atfuRtrit, st6E,t (tc‘t
aierdi tIttiHtl 3FIV fcbtft aiR ffiftj t SSI fl‘titi , cT A imircn fait art * +Pitt( fataftwrt
21T *TkTur SIM tl) A IAA &timid * gigçcil,triftat ajtwrg * aturti .
attithitan cot
ttacrlialfAtr
afirthifteitaan
fitAinfirart
754 (6) TIV7I9ta (1•1144, <Itch 14 El ' 41( 2015
rr-cyrarr&VrTri
chilarimitartif.
*yr* •%-t
VA. Va qt4 ITT dti chtt 711. ti< tit * 3T2T4T 4(41** mfrimiu
9i4*FS f -*-** 1-wt * fab--4 afte444 4T aka, aT414 <cm;
11‘ rdizei 144** aiti14, t-cw -dS 41* *fR atcyRitr 1-** wm* faR f-+-kt rgidiod
'W11 it ll 3firch71 tiFuf 9t f+ -4r
3/411 sr, retiqicrdi, +writ( 3/41 1-4 tm,t 3/414-4r 3/4 * try 3/4 Far.g, sicrk 44,4
fi cki C -*7 TrR aw4r f-th-R * fR T -st **it -44 4 f+-*1 atrutimi t -dT4 4* *Tn.
Ire t14
Bft mAar MT
WWII WIT ?En
-a-YrYarn*
wrirr sit q
eth-yr T BERT.
yug arfrk
w. (0 wa ch tick4 a <t) Tir tiii4if *1411T alt( 43t4T 1TW * (41-d( *
qit ItfWit4wm, ft1 :11 INF Trr f tett f*-zu *
(R) `411* ttste4 lzrzi '411 airte444% aTt9 allT4 ch t fwol lei 4r
crdi (1 4 4q1 it‘
‘c. rifatui 3/4 arra u .aerr fw Tr* tivzhi( afte444 * aT*4 GidR,
atitti -(-0 a TAW at-wrd —
(7 -w) * rdn( TIR fait ect4 811TratTri, 3I tt4 * 4
zemr414* dkal -FaR at-19 -0 titig4tIT t ytoitd (4 ,11, (14,m, 3W-9-40 al 11 d
3rkt4r 3/4-r 'rain Yr 4f -du 4 aTa -d-d m-K
(t) t fc:K Trq ki4t4 * arY4 *clog wr ortityr m 344iTcluf 11%
4 fickd m -k* t 3144 trii*C -**1 wrzi gm dkA 1141 ta arlytitt t qi -dr
t Pri-titirtgd t 3/4)1 73/4 at -4w 7 -4 t Tr** awk
(3/4)
fc9 * tu -dt ardftrw 1 -+-* tft7TP41 T tr tr it, 'm
-4 m-41 wrdr:
Trt-% 444w ard Nara 4 sifitofio 47 *4 art f -det cidva f-d4 k -d4
t aftyw rifdt 31144f4 .4 m-t
aterdu 4-44-4t, aici,it4T tIT Vti arP:r wrzf;
%tit faibd .ER * idr fatq TrfraT4 WCIT;
tazft Tyra tificl TIT clta 1491 *TS adra;
irt —a ildrcr;
Trrirt<1
Tff rim 3/4 tou.s (Km) (t) airti 1wriR chtl allt“ adird fWzrf
eh tic z -fr tad t, 1w* f3/4 3I*41 trtilYtt t, tff * 711
alt q(i4k trth -R1 17(4 idfidt -***7, aTte ttid .orr.
faro snftwrII, dvileti fieich •tur TO tg sirshcfll 31717T WITIT tft
f4f-o ml
TR2gra9 clpt 14 ki ( 2015 754 (7)
79 leo arfirthit, 71-4. RIM@ e 7T-dr S * aru wrat--k*n aitila
g& fq,q 7r4 * mq1,4 *117 Taa cbtolifir *-1 swum 7r4
* -Ers-4r aniF TTfl*T
s(t ) N1u14kicL *Itch! at faro * Num alThrfa *14-41,—
(*) 14,4 aumitit5 Trq -ct (NI tich 1 algal oql4IC5f,.-meas sierai (Niro*
mwritt wi Mc4 it Wi 92rar -a-44 f** sftTq .4 rwttcr tf trri;
(u) Iclitit & Tharcel, tiT, irra 1111c3-1 *1, * 14171* 14 TITRWIT
We t 7111%4 'PI kipmkeh, owil< Nth-414041 TT TINT rtta Tl t, tict4
Wi t14)111 71 7E4 14141 aral smi.K t ii$Thi 1 t4411; TIT
t4i (W—Tiq TR TNT T-14 1117 rcila efff t Tti 141111421, TtRT, * W1d4
37ITTU* lgu‘ Ca) * aitff fmtg tumbit, sai#q 4 TtOtft tufrk cp
tif M *whit *T fac-Rac 31:1 tit alf414
(TO
fcmil mitn i) 444, g m*-1-4 Taw, aq /IT aTR ctc1'1fdk1n
*mthicr -Tti cbtqmor, flicmg aq* Agra, tititm*V*PR Sal ciRcIrcich itclog
* r149 * faR 1-4ff9 kmfecticti, tomiita1rmcpict Th
) *-1 %ft tiqt4 14,41 ‘11 tigilRich 3499 * fu‘ fwkil “icti sT-499 stirT T11
9rTT TT 34 tiqlfird 14.1 et, ir.
34• f+-1:11 tiqt-4 dti tr -ci) lo t Trk ticrmcm 7-41 VITft 3151T Wg.
4111%. ct-if sitcirqa, divoti-t t9Tr -90* 3iunThi tmli4 awiti cbciamim
W3T1 afia
Rt( sw)q, afro* f+ -111. %matt fwzrp.rzfr tiqk-g 7fai t airrilfe
3r1- 1R, 39T,tilvitivulf, TR mu 3TR 440 71 *T, WTI * .4 *IQ 1717 trgi *74 *
fuq fchtil 1144kr* aftrinl *.1 arafftfa tin * B .% AM TT4 WW1
e.
.*1 arrau wan (0 -4 Tell Alva wIN ap-aclar *7 -4 Airicirt B -4ca qikdr
312141 31R47*-014 ichtt*-Tifit., arrtlf*. mmgcl*(isILWOT t I-4u* anfti &Pro:n-4i *T 741trit
) gm *1 .ru fa 191 w9 * -1 99 971 wi a ft 71 f*
airke wrria f4t4 Tit k.imrd v). 74 al.
*MT 199
3/43TfirwTr*ffitra
Tifidta
cieig
Si *
.sttccilbcd.
Ira a-tnriz wt.(
zmfami Wit
WM-7g, MTV
wit wr arastat
RR. friti (3Third 4 44) 3Tfecra, RSRR (V;RR ilRR) tickzif Th)-31:11 3IWR Wilffiff
trt f-* Irmo ticrmlpiit
ticle1 ttkV% (kikn WT‘C) 31T1 i1aPict Iuui< attiriTTI, ‘Si1/49 VON
T1 31214T 4iwI11 aineTirg, ssIce ( vocc 31e-41z *-41 wd,uwtcit 131ffli 14 14091a
de4 3*-11 * ific114 415e4 Th 99 7d *It.
Si
WO* RR WI lErR
IRO *1 mil
'w49.
*raw, arr~
are Si 144fai
9T” t-gr.
754 (8) TfultAkkIT '11•944, K-1141 14 a 4a1 2015
Nan WIR -et 3)5(3) VA 14(ctitt, ti,T4 3#111:071 gm TR ailtrThAR * ctila -act WIA * fag
viryt. ?fit( WiT H414.1.
(3) fa tal 151,1p4l taut caNcticrt sTrut--a VIM fa9T, 1.4,-! A 4-t
* fag wqatr t
aa* tiqt4 * wit *, te, IW11, *Trtft5tfawT lT aa A 3141 tar
7r-4 i felfitpi-t;
arrafwaa Trrar 8N41 artft9 Tat wl- * fug vifirfna* tiq • mtsic4 q'
alui vbcfa fafittiii;
* ticrch' * fag -441 chteitiftr -tad *T41;
* tictai It Itg ara awitr, Hwy.*, atatar 4i arawaw aajatf tsm-R
dicta war falict m-t-4r;
* * WIff faro writ;
* 3rarai 14 -44 fcbta * fagt11 fifir tattrit, t Nay At
fa
*T farta+i-f 3111 fict *TT 3114-4T la 711 3T- 1 11g
* Itr171 airkt * 4.1914 ‘4I10 41441 anal -01qc * fag &prat *1
qT-4 qt srfwzrr; •
A fi.4A7 t!iT 31-a C4-14, f'W aitaa * tick-q. * aral9 Ifilf:Krict
ftit IT i14or1 ath dt141 faR 314111;
al -4e *1 444)11 V1 .4 * faR fcii1ii mrZti *TT;
Term *4 Timaff * Tun -44A A-41R TEA * fe7 TIT-4w faro wm.
itga'
*I* *11 vtraa.
t ci-ort Tflf sig* fitrii A9TR Ark t Tri-41UIRTIV-471111? liqt.TFRITI
* ffi3 1T 1R
Ry. ate -444 * atitfl -1 *74 Wit *F391t B‘10 trdl t, Trwr Trr -+-R,
afAfqzril 3/4 Btr4tti anditind au-Or gm w1a-ir4 7 m-t
Tmt t1T •airasT 71 31filiq1F1* 39A t4 t AEI %retell .wr awrri tr
7r4 * ward, Awl fwAT Arqw
Ich 14 Ik1cicU 2015
W. 4631-282-1in (4-31--(311.)-ak—'1WI * 1:1F4t1T4 * 39* 348 * Tug (3) * 3T -§11711 A atastkvt
31W1TW Tel Wa alfiftzITI, 2015 (swig' 19, 111,2015)*1 aft)* sit:1K eataic-i * 31151*-R Mcisgat A-Cita
fn war t
Bagrkw * * ffi t I1J 3Trtur-3k17,
TRW
clich 14 ti 2015- 754 (9)
MADHYA PRADESH ACT
No. 19 OF 2015
THE MADHYA PRADESH AUDYOGIK SURAKSHA BAL ADHINIYAM, 2015
TABLE OF CONTENTS
Sections :
Short title, extent and commencement
Definitions
Constitution of the Force
Appointment and powers of supervisory officers
Appointment of enrolled members of the Force
Certificates of memmers of the Force .
Superintendence and administration of the Force
Duties of members of the Force
Deployment of the Force
Power to arrest without warrant •
Power to search without Warrant
Procedure to be followed after arrest
Provision for technical consultancy services to industrial establishments
Members of the State Industrial Security Force to have same privileges and liabilities as a police officer
Protection of action taken in good faith
Cognizance of offences
Members of the Force to be considered always on duty and liable to be deployed anywhere in the State
and outside also.
Punishments and appeals
Restrictions respecting right to form associations etc.
Responsibilities of member of the Force during suspension
Surrender of certificate, arms, etc. by persons ceasing to be members of the Force
Application of Act No. 22 of 1922 to the members of the Force
Certain Acts not to apply to the members of the Force
Power to makes rules
Power to remove difficulties
754 (10) 14u8IkVt tivr44, cll.* , 14 cit-4 2015
MADHYA PRADESH ACT
No. 19 OF 2015
THE MADHYA PRADESH AUDHYOGIK SURAKSHA BAL ADHINIYAM, 2015
[Received the assent of the Governor on the 24" August, 2015; assent rust published in the "Madhya Pradesh Gazette
, (Extra-ordinary)", dated the 14" September, 20151.
An Act to provide for the constitution and regulation of an armed force of the State for protection
and security of industrial establishments, industrial undertakings, private industrial
undertakings or institutions, commercial and financial institutions, power generating stations,
refineries, places of religious importance, archaeological and heritage sites airports and
helipads, National or State Highways, Government buildings, metro network, autonomous
bodies, Government installations, Central and State institutions and to provide technical
consultancy services to industrial establishments . in the private sector and for matters
connected therewith and ancidental thereto.
Be it enacted by the Madhya Pradesh Legislature in the sixty-sixth year of the Republic of India
as follows :-
Short title, extent
and commence-
ment.
Definitions.
1. (1) This Act may be called the Madhya Pradesh Audyogik Suraksha Bal Adhiniyam, 2015.
It extends to whole of Madhya Pradesh.
It shall come into force from the date of its publication in the Madhya Pradesh Gazette.
2. In this Act, unless the context otherwise requires,— •
"autonomous body" means an institution acting independently or having the freedom
to do so; .
"cognizable offence" has the meaning assigned to it in clause (c) of Section 2 of
the Code of Criminal Procedure, 1973 (No. 2 of 1974); -
"Director General" means the Director General of the Force appointed under
Section 4;
"enrolled member of the Force" means any subordinate officer, under officer or any
other member of the Force of a rank not lower than that of an under officer;
"Force" means the State Industrial Security Force constituted under Section 3;
(0 "Government" means the State Government;
(8) "industrial establishment" means and industrial undertaking or a company as defined
under Section 3 of the Companies Act, 2013 (No. 18 of 2013) or a firm registered
under Section 59 of the Indian Partnership Act, 1932 (No. 9 of . 1932), which is
engaged in .any industry or in any trade, business or service,.
(h). "industrial undertaking" means an undertaking pertaining to a scheduled industry
and includes an undertaking enganged in any other industry or in any trade, business
or service which may be regulated by law made by the Parliament or Legislature
of the State;
ITE7111t4l (my , cm* 14 fwii.cu 2015 754 (11)
(I)
"industrial undertaking in public sector" means an industrial undertaking owned,
controlled or managed by—
a Government company as defined in clause (45) of Section 2 of the Companies
Act, 2013 (No. 18 of 2013);
a corporation established by or under a State Act, which is controlled or managed
by the Government.
"joint venture" means a venture jointly undertaken by the State Government with
a private industrial undertaking;
"Managing Director in relation to an industrial undertaking means, the person
(whether called a Managing Agent, General Manager, Manager, Chief Executive
Officer or by any other name) who exercises control over the affairs of that undertaking;
"member Of the Force" means a person appointed to the Force under this Act;
"place of deployment" means industial establishments, industrial undertakings, private
industrial undertakings or institutions, commercial and financial institutions, power
generating stations, transmission and distribution company, refinery, places of religious
importance, archaeological and heritage sites, airports and helipads, National or State
Highways, Government buildings, metro network, autonomous bodies, Central and
State institutions, strategic vital installations etc. for whose protection and security
the Force may be deployed under the proNisions of this Act;
(n) "prescribed" means prescribed by rules made under this Act;
. (o) "printe industrial undertaking" means an industry owned, controlled or managed
by a person other than the Central or State Government or any industrial undertaking
in public sector;
"scheduled industry" means any industry engaged in the manufacture or production
of the articles mentioned in the First Schedule to the Industries (Development and
Regulation) Act, 1951 (65 of 1951);
"strategic and vital installation" means all such essential and vulnerable points or
areas requiring special protection, as may from time to time be specified by the
Government;
"subordinate officer" means a person appointed to the Force as an Inspector, a Sub-
Inspector or an Assistant Sub-Inspector;
(a) "supervisory officer" means any officer appointed under Section 4 and includes any
other officer appointed by the State Government as a supervisory officer of the Force;
(t) "Under Officer" means a person appointed to the Force as a Head Constable or
Constable.
3. (1) There shall be constituted and maintained by the State Government an armed force to
be called the State Industrial Security Force for the protection and security of place of deployment
and to perform such other duties as may be entrusted . to it by the State Government.
(2) The Force shall consist of such number of supervisory officers and enrolled members who
shall receive such pay and other remuneration as may be prescribed:
Constitution of
the Force.
754 (12)
1112151k11 , 'Rim) 14 itici4-q< 2015
Appointment and
powers of super-
visory officers.
Superintendence
a
administration of
the Force.
Duties of
members of the
Force.
Provided that nothing in.this sub-section apply to the pay, allowances and other service conditions
of members of the Indian Police Service.
(3) The headquarters of the Force shall be at Bhopal or at such other place as may be specified
by the Government from time to time.
(1) The Government shall appoint a person to be the Director General of the Force and may
also appoint other supervisory officers such as Additional Director General, Inspector General, Deputy
Inspector General, Assistant Inspector General, Commandant, Deupty Commandant and Assistant
Commandant as considered necessary.
(2) The Director General and every other supervisory officer so appointed, shall exercise such
powers and perform such duties as may be prescribed.
The Director General or such other supervisory officers as may be authorized by the Government
shall enrol members of the Force in such manner as may be prescribed.
(1) Every enrolled member of the Force shall receive on his appointment a certificate in the
form prescribed, under the seal of the Director General or such other supervisory officer as the Director
General may specify in this behalf and the person holding such certificate shall be vested with the
powers of an enrolled member of the Force.
(2) Such certificate shall automatically expire whenever the person in whose favour it is issued,
ceases for any reason, to be an entolled member of the Force.
(1) The Director General shall be the principal administrative officer of the Force subject
to overall control of the Government. He shall exercise such powers and perform such duties as may
be prescribed.
(2) Subject to the provisions of sub-section (1), the administration of the Force within such local
limits as may be prescribed, shall be carried on by the Additional Director General, Inspector General,
Deputy Inspector General, Assistant Inspector General or Commandant, Deupty Commandant and
Assistant Commandent in accordance with the provisions of the Act and rules made thereunder and
every supervisory officer placed in charge of the protection and security of places of deployment in
the State, shall function on such terms and conditions as may be prescribed and shall subject to any
direction that may be given by the Government or the Director General in this behalf, discharge his
functions in co-ordination with the authority in charge of such place of deployment.
It shall be the duty of every officer and member of the Force :—
to obey and execute all orders lawfully issued to him by his superior officer;
to protect and safeguard the premises, their establishments and assets of the place
of deployment and any installations attached thereto;
to protect and safeguard the employees and officers of the place of deployment as
referred to in clause (ii);
to do any other act conducive to the protection and security of the place of deployment
referred to in clause (ii) and the employees and officers referred to in clause (iii);
to aid and assist the local police force, on its arrival consequent to a law and order
situation in and around the place of deployment.
Appointment of
enrolled members
of the Force.
Certificates of
members of the
Force.
TrblErtql Tha'*t 2015 . 754 (13)
Deployment of the
Force. 9. (1) Subject to any general direction of the Government and the recovery of charges of the
force on such terms and conditions as may be prescribed, it shall be lawful for the Director General
on a request received in this behalf from the authority in charge of the place of deployment showing
the necessity thereof, to deploy such number of the members of the Force as the Director General
may consider necessary for the protection and security thereof and any installations attached thereto
and the member of the Force so deployed shall be under the charge of such officer or authority as
specified by the Director General or any other officer on his behalf:
Provided that in the case of an establishment, institution, autonomous body, undertaking, strategic
or vital installation controlled or managed by a Company in which the State Government does not
have an interest, no such request shall be considered without the approval of the Government.
If the Director General is of the opinion that the circumstances necessitating the deployment
of the members of the Force in relation to a place of deployment under sub-section (1) have ceased
to exist, he may withdraw the members of the Force so deployed without assigning any reason therefor.
Every member of the Force while discharging his functions during the period of deployment
in an establishmen, institution, autonomous body, undertaking, strategic or vital installation controlled
or managed by a Company in which the Government does not have an interest, shall exercise the same
powers and be subject to the same responsibilities, discipline and penalties under this Act as he would
have been, if he had been discharging those duties in relation to an establishment, an institution, an
autonomous body and industrial undertaking or strategic and vital installations of the Government.
10. (1) Any member of the Force may without a warrant, arrest any person :—
who voluntarily causes hurt to or attempts voluntarily to cause hurt to, or wrongfully
restrains or attempts wrongfully to restrain or assaults, or threatens to assault, or uses,
or threatens or attempts to use criminal force to any employee or officer referred
to in clause (iv) of Section 8, or to him or any other member of the Force in discharge
of his duty as such employee or in execution of his duty as such member, as the
case may be or with intent to prevent or to deter him from discharging his duty as
such member or in consequence . of anythin done or attempted to be done by him
in the lawful discharge of his duty as such member,
who has been concerned in, or against whom a reasonable suspicion exists of his
having been concerned in commission of a cognizable offence or who is found taking
precautions to conceal his presence under cercumstances which afford reason to
believe that he is taking such precautions with a view to committing a cognizable
offence which relates to property belonging to, or exixting in the place of deployment;
who commits or attempts to commit a cognizable offence which involves or which
is likely to involve danger to the life of any person engaged in carrying on any work
relating to the place of deployment.
(2) If any person is found trespassing on the premises of the place of deployment he may,
without prejudice to any other proceedings which may be taken against him, be removed from such
premises by any member of the Force.
11. (1) Whenever any member of the Force, has reason to believe that any such offence as
is referred to in Section 10 has been or is being committed in the place of deployment and that a search
warrant cannot be obtained without affording the offender an opportunity of escaping or concealing
evidence of the offence, he may detain the offender and search his person and belongings forthwith
and if he thinks proper, arrest any person whom he has reason to believe to have committed the offence.
(i)
Power to arrest
without
warrant
Power to search
without warrant.
754 (14) toti41, fc-iich 4t14 t 44.44( 2015 - .-.
(2) The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) relating to searches •
shall apply to searches under this section.
Procedure to be
followed after
arrest.
Provision for
technical
consonancy
services to
industrial
establishments.
Any member of the Force making an arrest under this Act immediately make over the
person so arrested to a police officer and in the absence of a police officer, take such person or cause
him to be taken to the nearest police station together with a report of the cercunnstances occasioning
the arrest.
(1) Subject to any general direction which may be issued by the Government, it shall be
'lawful for the Director General on a request received from the Managing Director of any industrial
establishment in the private sector or any other person authorized by him in this behalf, to direct the
members of the Force to provide technicl consultancy services relating to security, to such industrial
establishment in such manner and on payment of such fee as may be prescribed.
(2) The fee received under sub .-section (1) shal be credited to the Consolidated Fund in such
manner as may be prescribed.
Members of the
State Industrial •
Security Force to
have same
privileges and
liabilities as a
police officer.
14. Every member of the State Industrial Security Force shall upon his appOintment and as
long as he continues to be a member thereof, be deemed to be a police officer and subject to any
terms conditions and restrictions as may be prescribed, to have and be subject to, in so far as they
are not inconsistent with any provision of this Act or any rules made thereunder, all the privileges
and protection and all the liabilities, penalties, punishments as a police officer duly enrolled is by virtue
of the Police Act, 1861 (V of 1861), or any other law for the time being in force while discharging
or purporting to discharge his duties under this Act and the rules made thereunder.
Protection of
action taken in
good faith.
15. No suit or prosecution shall be entertained by any Court against the Force or against any
officer or member thereof or against any person acting under the order or direction of the Force or
any officer or member thereof for anything which is in good faith done or intended to be done under
this Act or any rules made thereunder.
Cognizance of
offence.
No court shall take cognizance of an offence against any member of the Force with regard
to any act done by him while discharging or purporting to act in the discharge of his duty except with
the prior sanction of the Government.
(1) Every member of the Force shall be considered to be always on duty and shall, at any
time, be liable to be employed at any place within the State of Madhya Pradesh and outside also.
(2) No member of the Force shall engage himself in any employment or office other than his
duties under this Act.
Subject to the provisions of article 311 of the Constitution and to such rules as the State
Government may make under this Act, supervisory officer may—
dismiss, remove, order compulsory retirement or reduce in rank any enrolled member
of the Force, whom he thinks remiss or negligent in the discharge of his duty, or
unfit for the same; or
award any one or more of the following punishments to any enrolled member of
the Force who discharges hi S duty in a careless or negligent manner, or who by any
act of his own renders himself unfit for the discharge thereof, namely :—
Members of the
force to be
considered
asways on duty
and liable to be
employed
anywhere in the
State and outside
also.
Punishments and
appeals.
t Rz54ta t. iticfrcit 2015
754 (15)
fine, which may extend to any amount not exceeding seven days' pay or reduction
in pay scale:
Provided that the supervisory officer may, for special reasons to be recorded
in writing, impose a fine exceeding seven days' pay;
drill, extra guard, fatigue or other duty;
removal from any office of distinction or deprivation of any special emolument;
withholding of increment of pay with or without cumulative effect;
withholding of promotion;
(0 censure.
Any enrolled member of the Force aggrieved by an order made under clause (i) or (ii) of this
section may, within thirty days from the date on which the order is communicated to him, prefer an
appeal against the order to such authority as may be prescribed. In disposing of an appeal, the prescribed
authority shall follow such procedure as may be prescribed:
Provided that the prescribed authority may entertain the appeal after the expiry of the said period
of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the
appeal in time.
19. (1) No member of the Force shall without the previous sanction in writing of the Government
or of the prescribed authority: •
be a member of, or be associated in any way with any trade union, labour union,
political party or with any .association or confederation of trade unions, labour
unions or political parties; or
be a member of, or be associated in any way with, any other society, institution,
association or organization that is not recognized as part of the Force or is not
of a purely social, recreational or religious nature; or
Explanation.—If any question arises as to whether any society, institution, association
or organization is of purely social, recreational or religious nature under clause
(b) of this sub-section, the decision of the Government thereon shall be final.
communicate with the press or publish or cause to be published any book, letter
or other document except where such communication or publication is in the
bonafide discharge of his duties or is of a purely literary, artistic or scientific
character.
(2) No member of the Force shall participate in or address, any meeting or take part in any
demonstration for any political purpose.
20. A member of the Force shall not by reason of his suspension from office, cease to be a
member of the Force and he shall, during that period, be subject to the same responsibilities, discipline
and penalties as he would have been, if he was on duty.
21. (1) Every person who for any reason ceases to be an enrolled member of the Force, shall
forthwith surrender to any supervisory officer empowered to receive the same, his certificate of
appointment, the arms, accoutrements, clothing and other articles which had been furnished to him
for the performance of his duties as an enrolled member of the Force.
Restrictions
respecting right to
form associations
etc.
Responsibilltiesof
member of the
Force during
suspension.
Surrender of
certificate, arms
etc. by persons
ceasing to be
members of the
Force.
754 (16) TRZIrbi u'tMk fc -114) 414 iticlks1( 2015
. (2) Any person who wilfully neglects or refuses to surrender the articles as required by sub-
section (1) shall be liable for forfeiture of financial benefits and prosecution under the law.
(3) Nothing in this section shall be deemed to apply to any article which under the orders of
the Director General, has become the property of the person to whom the same was furnished.
The Police (Incitement to Disaffection) Act, 1922 (No. 22 of 1922) shall apply to members
of the Force as it applies to members of the Police Force.
Nothing contained in the Payment of Wages Act, 1936 (No. 4 of 1936) or the Industrial .
Disputes Act, 1947 (No. 14 of 1947) or the Factories Act, 1948 (No. 63 of 1948), except the provisions
thereof relating to health and safety, shall apply to members of the Force.
(1) The State Government may, by notification in the official Gazette, make rules for carrying
out the .purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing powers, such rules may
provide for,—
(a) regulating the classes, ranks, grades, insignia, pay and remuneration of members
of the Force and their conditions of service;
Applicationof Act
No. 22 of 1922 to
the members of
the Force.
Certain Acts not
to apply to the
members of the
Force.
Power to make
rules.
(b) regulating the powers and duties of members of the Force authorized to exercise
any function by or under this Act;
(c) fixing the period of service .for members of the Force;
(d) prescribing the description and quantity of arms, accoutrements, clothing and
other necessary articles to be furnished to the members of the Force;
prescribing the places of residence of members of the Force;
institution, management and regulation of any fund for any purpose connected
.with the administration of the Force;
regulating the punishments and prescribing authorities to whom appleas may be
preferred from orders of punishment, or remission of fines or other punishments
and the procedure to be followed for the disposal of such appeals;
the terms and conditions subject to which members of the Force may be deployed
under section 9 and the charges therefore;
Power to remove
difficulties.
prescribing the guidelines for use of fire arms;
prescribing the norms to maintain relationship with hiring institutions.
(3) Every rule made under this section shall, as soon as may be after it is made, be laid before
the Legislative Assembly of the State.
25. If any difficulty arises in giving effect to the provisions of this Act, the State Government
may, by order not inconsistent . with the provisions of this Act, remove 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 Att.
1414), Igtri 'URa n,Waltgi TIIII411 -A LI 7t 7irdil, elm -4 Ito vim 3MPTIff-2015.
(e)
(0