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'

MADHYA
PRADESH ACT
NO. 15 OF
1996
THE MADHYA
PRADESH
RAJYAALPASANKHAYAKAYOG
ADHINIYAM,
1996.
TABLE OF
CONTENTS
Section:
CHAPTER
-
I
PRELIMINARY
1.
Short
title,
extent
and
commencement.
2.
Definitions.
CHAPTER
II
•
THE MADHYA
PRADESH STATE
COMMISSION
FOR MINORITIES
3.
Constitution
of the
Madhya
Pradesh
State
Commission
for Minorities.
4.
Terms
of Office
and conditions
of
service
of
Chairperson
and
Members.
5.
Officers
and other
employees
of the
Commission.
6.
Salaries
and allowances
to
be
paid
out
of
grants.
7.
Vacancies.
etc.
not to
invalidate
proceedings
of
the Commission.
8.
Procedure
to
be
regulated by
the
Commission.
CHAPTER 111-
FUNCTION OF
THE
COMMISSION
9.
Function
of the
Commission.
CHAPTER
IV •
FINANCE. ACCOUNTS
AND AUDIT
10.
Grants
by
the
State
Government.
11.
Accounts
and
Audit.
12.
Annual
Report.
13. Annual
Report
to
be laid
before
the
Assembly.
CHAPTER
V -
MISCELLANEOUS.
14.
Chairperson,
Members
and Staff of the
Commission
to
be
public
servants.
15.
Power
to
make
rules.
16.
Power
to
remove
difficulties.
9

r
MADHYA
PRADESH
ACT
\
This
Act
may
called
the
Madhya
Pradesh
Rajya
Alpsankhyak
Ayog
Adhiniyam,
1996.
(2)
It
extends
to
the
whole
of
Madhya
Pradesh.
(3)
It
shall
come
into
force
on
such
date
as
the
State
Government
may,
by
notification
in
the
official
Gazette,
appoint.
2.
In this
Act,
unless
the
context
otherwise
requires:-
(a)
"Commission" means
the
Madhya
Pradesh
State
Com­
mission for
Minorities
constituted
under
Section
3;
(b)
"Member"
means
a
Member
of
the
Commission;
(c)
"Minority"
for the
purpose
of this
Act.'
means+
(1)
A
community
notified
as
such
by
the
Central
Government
for
the
purpose
of the
National
Com­
mission
for
minorities
Act,
1992
(No.
19
of
1992).
(2)
A
community
notified
as
such
by
the
State
Gov­
ernment.
Definitions.
extent
and
commence­
ment
Short
title
NO. 15
OF 1996
THE MADHYA
PRADESH
RAlYAALPASANKHAYAKAYOG
ADHINIYAM,
1996.
(
Received
the assent
of
the
president
of the
26the
September,
1996 assent
first
published
in
the
"Madhya
Pradesh
Gazette
(Extra-ordinary)"
dated the
1st
October, 1996.)
An
Act
to
constitute
a
State
Commission
for
Minorities
and
to
provide
for
matter
connected
therewith
of
incidental
thereto.
·
Be
it
enacted
by
the
Madhya
Pradesh
State
Legislature
in the
fortyseventh
year
of
the
Republic
of
India
as
tollows:-
CHAPTER
-
I
PRELIMINARY
1.
( 1}
mission
for
Minorities
Constitution
of the
Madhya
Pradesh
State
Com-
*
**
CHAPTER
-
II
THE
MADHYA
PRADESH
STATE
COMMISSION
FOR
MINORITIES
3.
(1)
The
State
Government
shall
constitute a
body
to
be
known
as
the
Madhya
Pradesh
State
Commission
for
Minorities
to
exercise
the
power
conferred
on
and
to
perform
the
function
assigned
to
it
under
this
Act.
(2)
The
Commission
shall
consist
of
a
Chairpoerson
and
Four
members
to
be
nominated
by
the
State
Govern­
ment
from
amongst
persons
of
eminece, ability
and
integrity:
* *
(C)
of
section
2
has
been
amended
by
the
Madhya
Pradesh
Rajya
Alpsankhyak
Ayog
(Sansodhan)
Adhiniyam
2001
(no.
of
2001)
Published
in
the
Madhya
Pradesh
Gazette
(Extraordinoary)
Dated
17th
April,
2001
Sub
section
2
of section
3
has
been
amended
by
the
Madhya
Pradesh
Rajya
Alpsankhyak
Ayog
(Sansodhan)
Adhiniyam
2002
(no.
of
4
of
2003).
Published
in
the
Madhya
Pradesh
Gazette
(Extraordinoary)
Dated
31st
January,
2003
10

Provided
that
the
Chairperson
and
one
member
shall
be from
amongst
the
minority
communities.
4.
(1)
The
Chairperson
and
every
member
shall hold
Terms of
office for
a
term
of
three
years
from
the
date
he
office and
assumes
charg.
conditions of
(2)
The
Chairperson
or a
Member
may,
be
writing
under
service
of
his hand
addressed
to
the
State
Government,
Chairperson
resign
from the office
of
Chair
person
or,
as
the
and
Members.
case
may
be,
of the Member
at
any
time.
(3)
The
State
Government
shall
remove
a
person
from
j
the office
of
Chairperson
or a
Member
referred
to
in sub-section
(2)
if
that
person:-
(a)
becomes
an
undicharged
insolvent;
(b)
is
convicted and
sentence to
imprisonment
for
an
offence
which,
in the
opinion
of
the
State
Government,
involve
moral
turpitude;
(c)
becomes
of
unsound
mind
and
stands
so
declared
by
a
competent
court;
(d)
refuses
to
act
or
becomes
incapable
of
acting;
(e)
is,
without
obtaining
leave of
absence from
the
Commission,
absent
from three
consecu-
tive
meetings
of the
Commission;
or
(f) has,
in
the
opinion
of
the
State
Government
so
abused
the
position
of
Chairperson
or
Member
as
to
render
that
person's
continu-
?
ance
in office
detrimental to
the
interests of
minorities of the
public
interest;
Provided that
no
person
shall be
removed
under this clause
until
he has
been
given
a
reasonable
opportunity
of
being
heard in
the
matter.
(4)
A
vacancy
caused under sub-section
(2)
or
other-
wise shall
be filled
by
fresh
nomination.
11

Officers
and
other
employ­
ees
of the
Commission
Salaries
and
allowances
to
be
paid
out of
grants.
Vacancies,
etc,
not to
invali­
date
proceed­
ings
of
the
Commission.
Procedure
to
be
requlated
by
the
Com­
mission
Functions
of
the
Com­
mission.
(5)
The
salaries
and
allowances
payable to,
and the
other
terms
and
conditions
of service
of
the
Chair­
person
and
members
shall be
such
as
may
be
prescribed.
5. The
State
Government
shall
provide
the
Commission
with
a
secretary
and
such
other officers
and
employees
as
may
be
necessary
of the efficient
performance
of
the
functions
of the
Commission
under
this Act.
6. The
salaries
and
allowances
payable
to
the
Chairperson
and
Members
and the
Administrative
expenses,
including
salaries
and
allowances
payable
to
the officers
and other
employees
shall be
paid
out
of the
grants
referred
to
the
sub-section
(1)
of
Section
10.
7. No
act
or
proceeding
of the
Commission shall
be
ques­
tioned
or
shall
be invalid
merely
on
the
ground
of the
existence of
any
vacancy
or
defect in
the
Constitution.
8.
(1)
The
headquarters
of the
Commission
shall
be
at
Bhopal.
(2)
The
Commission
shall
regulate
its
own
procedure.
(3)
All orders and
dicisions
of the
Commission
shall be
authenticated
by
the
Secretary
or
any
other
officer
of
the Commission
duly
authorised
by
the
Secretary
in
this
behalf.
CHAPTER
Ill-
FUNCTION OFTHE
COMMISSION
9.
(1)
The
Commission
shall
perform
all
or
any
of
the
following
functions,
namely:-
(a)
Evaluate
the
progress
of
the
development
of
minorities
under the
state;
(b)
Monitor the
working
of
the
safeguards
provided
in
the
Constitution
and
in
laws
enacted
by
the
Parliament
and the
State
Legislature;
(c)
Make
recommendations
for the
effective
imple-
12

mentation
of
safeguards
for
the
protection
of
the
interests
of
minorities
by
the
State
Gov­
ernment.
(d)
Look into
specific
complaints
regarding dep­
rivation
of
rights
and
safeguards
of
the
minorities
and
takeup
such
matters
with
apropriate authorities
under
the
control
of the
State
Government.
(e)
Cause
studies
to
be
undertaken
into
prob­
lems
arising
out
of
any
discrimination
against
minorities
and
recommend
measures
for
their
removal;
'(f)
Conduct
studies, research
and
analysis
on
the
issue
relating
to
socioeconomic
and
educational
development
of
minorities;
(g)
Suggest
appropriate
measures
in
respect
of
any
minority
to
be
undertaken
by
the
State
Government;
(h)
Make
periodical or
special
reports
to
the
State
Government;
(i)
Any
other
matter
which
may
be
referred
to
it
by
the
State
Government;
Provided
that
if
any
recommentation
made
by
the
Commis­
sion
is
repugnant
to
the
recommendation
made
by
the
National
Commission
for
Minori­
ties
on
any
matter
relating
to
the
State
of
Madhya
Pradesh
then
recommendation
made
by
the
State
Commission
shall
prevail.
(2)
The
commission
shall,
while
performing
any
of
the
functions
mentioned
in
sub-clauses
(a),
and
(d)
of
sub-section
(1)
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
13

---,
any
person
from
any
part
of the
State and
examining
him
on
oath;
(b)
Requring
the
discovery
and
production
of
any
document;
(c)
Receving
evidence
on
affidavits'
(d)
Requisitioning
any
public
record
or
copy
therof
from
any
office;
(e) issuing
commission
for
examination
of
wit-
/.•,
nesses
and
documents;
and
"J
(f)
Any
other matter
which
may
be
prescribed.
CHAPTER
IV-
FINANCE
ACCOUNTS
AND
AUDIT
10.
(1)
The
State
Government,
shall
after
due
appropriation
made
by
the
State
Legistature
by
law
in
this
behalf,
pay
to
the
commission
by
way
of
grants
such
sums
of
money
as
State
Government
may
think fit
for
being
utilised
for the
purpose
of
this
Act.
(2)
The
Commission
may
spend
such
sums
as
it thinks
fit
for
performing
the
function
under
this
Act,
and
such
sums
shall
be
treated
as
expenditure
payble
out
of
the
grants
referred
to
in
subsection
(1
).
11.
(1)
The
Commission
shall
maintain
proper
accounts
and
other
relevant
records
and
prepare
an
annual state­
ment
of
account
in
such
form
as
may
be
presecibed
by
the
State
Government
in
consultation
with
the
Accountant
General, Madhya
Pradesh.
(2)
The
Account
of
the Commission
shall
be
audited
by
the
Accountant
General
at
such
intervals
as
may
be
specified
by
him
and
any
expenditure
in
connection
with
such
audit
shall be
payable
by
the
Commission
to
the
Accountant
General.
(3)
The Accountant
General
and
any
person
appointed
by
him
in
connection
with
the
audit
of
the accounts
Accounts
and
Audit.
Grants
by
the State
Government
14

•
of
the
Commission
under this
Act
shall
have the
same
rights
and
privileges
and
authority
in
connec­
tion with
such
audit
as
the
Accountant
General
generally
has
connection with
the
audit
of
Govern­
ment accounts
and,
in
particular,
shall
have the
right
to
demand the
production
of
books,
accounts,
connected
vouchers
and
other documents
and
pa­
pers
and
to
inspect
any
of the
offices
of the
Commission.
12. The Commission
shall
prepare,
in such
form
and
by
such
date for
each
financial
year,
as
may
be
prescribed,
its
annual
report giving
a
full
account
of
its
activities
during
the
previous
financial
year
and
forward
a
copy
therof
to
the
State
Government.
13.
The
State
Government
shall
cause
the annual
report.
together
with
a
memorandum
of
action
taken
on
the
recommendations
contained
therein,
and the
reasons
for
the
non-acceptence,
if
any
of such
recommendations and
the
audit
report
to
be Laid
as soon
as
may
be
after
the
report
is
received,
before
the
Lagislative
Assembly.
14. The
Chairperson,
Members
and
employees
of
the
Com­
mission
shall
be deemed
to
be
public
sevants
within
the
meaning
of
Section
21
of
the Indian
Penal
Code
.
15.
(1)
The
State
Government
may,
be
notlticatlon
in
the
Official
Gazette,
make
ruls for
carrying
out
the
provisions
of
this Act.
(2)
In
Particular,
and
without
prejudice
to
the
generality
of the
foregoing
powers,
such
rules
may
provide
for
all
or
any
of
the
following
matter,
namely:-
(a)
Salaries
and allowances
payable
to
and the
other
terms
and conditions
of
service of
the
Chairperson
and
Members
under
sub-section
15
Annual
Report
Annual
Report
to be
laid
before
the
Assembly
Chairperson,
Memoers
and
Staff of
the
Commission
to
public
servants.
Power
to
make Rules.

Power
to
remove
difficulties.
(5)
of
Section
4;
(b)
any
other
matter
under clause
(f)
of
sub-section
(2)
of section
9;
(o)
The form
in
which
the
account
shall be main­
tained and
the annual
statement
of
account
shall
be
prepared
under
sub-section
(1).
of
Section
11;
(d)
The form in and the date
by
which
the annual
report
shall be
prepared
under section
12;
(e) Any
other
matter
which is
required
to
be
or
may
be
prescribed.
(3)
Every
rule made under this Act shall be laid
as soon
as
may
be after is
made
before
the
legislative
Assembly.
16.
If
any
difficulty
arises in
giving
effect
to
the
provisons
of
this Act the
State Government
may,
by
order
published
in
the
Official
Gazette,
Make such
provlstons,
mat
inconsistent
with the
provisions
of
the
Act
as
appear
to
it
to
be
necessary
or
expedient
for
removing
the
difficulty.
16
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I

MADHYAPRADESH
ALPASANKHAYAK
A
YOGA, BHOPAL
No.MPRAA/2/97/1323
BHOPAL,
Dated
19.3.97
In
exercise of
the
powers
conferred
by
Section
A,
sub-
Section
2
of the
Madhya
Pradesh
Rajaya
Alpasankhayak
Ayog
Adhiniyam,
1996
(No.
15
of
1996),
The
Madhya
Pradesh
Rajya
Alpsankhayak
Ayog
(Madhya
Pradesh
State
Minorities
Commission)
hereby
frames
the
following
regulations,
nalely
:
I.
Short
title
and
commencement
(i)
These
regulations
may
be
called
the
Madhya
Pradesh
Minorities
Commission
(Procedure)
Regulation,
1996.
(ii)
These
regulations
will
come
into
force
with
effect
from
the
31st
day
of
March,
1997.
2.
Definitions
(
a)
'Act'
means
the
Madhya
Pradesh
Raja
ya
Alpasankhayak
Ayog
Adhiniyam,
1996.
(b)
'Chairman'
means
the
Chairman
of
the
Madhya
Pradesh
Rajaya
Alpasankhayak
Ayog
( c)
'Member'
means
a
Member
of
the
Madhya
Pradesh
Rajaya
Alpasankhayak
Ayog.
(d)
'Secretary'
means
the
Secretary
of
the
Madhya
Pradesh
Raja.ya
Alpasankhayak
Ayog.
(
e)
'Commission'
means
the
Madhya
Pradesh
Rajaya
Alpasankhayak
Ayog
.
(f)
Government
means
the
Government
of
Madhya
Pradesh
Bhopal.
3.
Head
Quarters
of
the
Commission
The
Heas
Quarters
of
the
Commission
Shall
be
E-Block,
Old
Secretariat,
Bhopal-462001
4.
Place
of
Meeting
The
commission
shall
normally
meets
at
its
headquarters
at
Bhopal
and
its
sitting
will be held
in
the
office
of
the
Commission.
How
ever
the
Commission
at
its discretion
may
sit
at
any
other
place
in
Madhya
Pradesh
provided
if
considers
it
nescessary
and
expedient
to
do
so

5.
Periodicity
of
meeting
( a)
The
Commission
shall
ordinarlly
hold
at
least
one
meeting
every
month
on a
date
other
than
a
holiday.
The
date
of
the
meeting
shall
be fixed
by
the Chairman
at
least
a
week
prior
to
the
date
of
meeting.
The
Chairman
may
at
his
own
volition
or
on a
requisition
made
by
a
member
or
members
direct
the
convening
of
a
meeting
to
consider
any
specific
matter.
(b)
The
quorum
for
the
me?ting
shall
comprise
the
Chariman
and
at
least
one
member.
6.
Agenda
(a)
The
Secretary
of the
Commission
in
sonsultation
with
the
Chairman
shall
draw
up
the
Agenda
for
each
meeting
and
have
a
note
prepared which, as
posible
shall
be
self
contained.
Files
connected
with
the
items
on
the
Agenda
shall
be
made
avail
able
to
the
Commission
for
ready
reference.
Normally
the
agenda
and
the
note
of the
Secretary
shall
be
circulated
to
the
Chairman
and
the
Member's
at
least
two
days
before
the date
of the
meeting. However,
the
meeting
may
consider
any
other
matter
not
included
in
the
agenda
with the
permission
of the
Chairman.
(b)
When
the
Commission
convenes
to
hear
any
case
a
cause
1 ist
shall
be
prepared
and
exhibited
at
the
place
of
sitting.
( c) However,
the
Commission
shall
not
consider
matter
which
is
:
(i)
Subjudice
in
any
court
of
Law:
(ii)
Vague,
anonymous
or
pseudonymous
:
(iii)
Frivolous
or
outside
the
purview
of
the
Commission.
7.
No
fees
shall
be
chargeable on
any
representation
or
case
filed
before
the
Commission.
8.
Ordinarily
a
representation or
case
will be
presented
to
the
Comm
is
sion in
writing. However,
in
own
discretion
the
Commission
may
accept
a
representation or
case
sent to
it
by
telegram
or
fax.

9.
The
Commission
shal
I
have
the
right
to
dismiss
any
representation
or
case
in
lirnline.
10.
The
Chairman,
may
whenever
he
deems
proper
forward
to
the
Government
or
officers
concerned
of
the
Government
for
their
comments
any
representation
or
case
and
mae
his
recommendations
after
due
consideration
of
such
comments.
11.
When
the
Commission
sits
to
hear
any
case
copies
of
documents
connected
with
the
case
shall
be
made
available
to
any applicant
on
payment
offees
to
be
prescribed
by
the
commission.
12.
The
Chairman
or
with
the
sonsentof
the
Chairman
any
Member
may
make
a
spot
inspection
to
study
any
matter
and
where
such
a
study
is
undertaken,
a
brief
report
shall
be
prepared
for
the
consideration
of
the
Commission.
The
Commission
may
forward
such
a
report
to
the
Government,
ifit
considers
it
necessary
to
do
so.
13.
Minutes
of
the
meeting
(a)
The
Minutes
of
each
meeting
of
the
Commission
shall
be
recorded
by
the
Secretary
or
any
officer
authorised
by
the
Secretary
immediately after
the
meeting.
Such
minutes
shall
be
submitted
to
the
Chairman
for
his
approval
and
a
upon
approval
be
circulated
to
members
of
the
Commission
and
forwarded
to
the
Govenment,
14.
Followupaction
Follow
up
action
on
the
minutes
of
the
meeting
shall
be
taken
as
directed
by
the
Chairman
and
a
report
on
it
shall
be
placed
at
the
next
meeting
of
the
Commission
by
the
Secretary.
15.
Annual
report
For
each
y
ear
beginning
on
1st
April
and
ending
on
31st
March,
the
Commission
shall
prepare
annual
report
which
shall
contain
an
accounts
of
the
work
done
by
the
conm1issionrecommendedactions
made
to
the
Government
and
importanr
correspondences.
The
original
copy
of
the
report
shall
be
signed
by
the
Chairman
and
Members
and
the
Secretary
shall
present
it
to
the
Govenment
·
to
gather
with
his
brief
com
ments
not
later
then
the
month
of
May
of
the
succeeding
year.
The
annual
report
shall
be
properly
preserved.

16.
Special
report
However,
the
Commission
may
send
to
the
Government
any
Special
report
on
any
specific
subject
ofimportance
at
any
time
during
the
year.
Such
a
report,
after
being signed by
the
Chairman
shal I
be
forwarded
to
the
Govenunent
by
the
Secretary
of the
Commission.
17.
Printing
of the
annual
report
The
Secretary
of
the
Commission shall be
responsible
for
the
expeditious
printing
of
the annual
report
and
the
special
report
and
shall
ensure
their
printing
as
early
as
possible.
(M.A.KHAN)
SECRETARY
Madhya
Pradesh
State
Minorities
Commission
Bhopal
No.
MPRAA/2/97/1324
In
pursuance
ofpart
III of Article
348 of the
Constitution of'Indiu
an
English
translation of
the
MadhyaPradesh
Rajya Alpasankhayak
Ayog
(Procedure)
Regulations,
1996 is
hereby published.
(M.A.KHAN)
SECRETARY
Madhya
Pradesh
State
Minorities
Commission
Bhopal
....

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