The rajasthan goshala act 1960

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The Rajasthan Gaushala Act, 1960
(Act No. 24 of 1960)

{Published in Rajasthan Gazette, Extraordinary, Part IV - A, dated 21-7-1960}

SECTION CONTENTS PAGE

1. Short title, ext ent and commencement......................................................
2. Definitions....................................................................................................
3. Establishment of the Federation.................................................................
4. Office of the Regi strar and his staff............................................................
5. Trustees to apply for Registration of and to furnish particulars relating
to G aushalas .................................................................................................

6. Register of Gaus halas...................................................................................

7. Power of Regist rar to hold inquiry.................................................................
8. Trustee to furnish annual statement of changes in the particulars of
Gaushala………………………………………………………………………..
9. Maintenance of a ccounts and their audit......................................................
10. Inspection of Gaus halas................................................................................

11. Penalties........................................................... ............................................

12. Cognizance of offenses.................................................................................

13. Power to make Rules.....................................................................................

14. Power to make regulations............................................................................

15. Bar of application of the Charitabl e and Religious Trusts Acts, 1920.........
16. Power to exempt............................................................................................

The Rajasthan Gaushala Act, 1960
(Act No. 24 of 1960)
[Received the assent of the President on the 9th day of July, 1960]

An
Act

to provide for better management, contro l and development of Gaushalas in the
state of Rajasthan.

Be it enacted by the Ra jasthan State Legislature in the Eleventh Year of the
Republic of India as follows:-

1. Short title, extent and commencement -

(1) This Act may be called the Rajasthan Gaushala Act, 1960.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall come into force on such dat e as the State Gove rnment may, by
notification in the official Gazette, appoint.

2. Definitions - In this Act, unless t he subject or context otherwise requires,-

(a) “Cattle” includes any domestic animal of the bovine species;
(b) “Director “means the Director of Animal Husbandry, Rajasthan, and
includes any officer appointed by the State Government to perform the
functions of the Director under this Act;
(c) “Federation’” means the Federation referred to in section 3;
(d) “Gaushala” means a charitable institution established for the purpose of
keeping,breeding,rearing and maintaini ng cattle or for the purpose of
reception , protection and treatment of infirm, aged or diseased cattle
and includes a Pinjarpole or a Gosadan where such cattle are kept ;
(e) “Gaushala Development Officer “means the officer appointed as such by
the State Government;
(f) “Registrar” means the Registrar of Gaushalas appointed under section 4,
and includes an Assistant Registrar while performing the functions of the
Registrar under this Act; The Rajasthan Gaushala Act , 1960
(g) “Regulation” means a regulation made by the Director under section 14;
(h) “Trustee” means a person or a body of persons, by whatever
designation known, in whom the admin istration of a Gaushala is vested
and includes any person who is liable as if he were a trustee.

3. Establishment of the Federation:-

(1) As soon as may be possible , but not later than one year , after this Act
comes into force, there shall be es tablished in the State of Rajasthan a
Federation to be called “the Rajasthan State Gaushala Federation”.
(2) The Federation shall consist of the prescribed num ber of members
elected by the trustees of the Gaus halas of the State in the prescribed
manner at a meeting specially held for the purpose.
(3) Until the establishm ent of the Federation under this Section, the
Rajasthan Pinjarapole Gaushala a f edration Jaipur which has been
registered under the Societies Registration Act, 1860 (Central Act XXI of
1860 ) , as adapted to Rajasthan, sha ll be the Federation for the
purposes of this Act .

4. Office of the Registrar and his staff -

(1) The Gaushala Development Officer sha ll, by virtue of his office, be the
Registrar of Gaushalas.
(2) Whenever necessary, the State Go vernment may appoint an Assistant
Registrar and such other staff on such salary, allowances and other
conditions of service as it may determine.

5. Trustees to apply for registration of and to furnish particulars relating to
Gaushalas

(1) The trustee of every Gaushala shall, in the case of -
(a) a Gaushala established before the commencement of this Act , with
in three months of such commencement , and
(b) a Gaushala established after the co mmencement of this Act , with in
three months of such establishment,
(2) The Registrar may, for reasons to be recorded in writing, extend the
period for submitting such application and furnishing such statement.
(3) Upon receipt of an application under sub section (1) the Registrar shall
make such inquiry as he may deem necessary and may, if satisfied as
to the correctness of the particu lars furnished and the genuineness of
the application , register the Gaushala in the r egister maintained under
section 6 and issue a certificate of registration in the prescribed form.

6. Register of Gaushalas
The Registrar shall maintain a regi ster of Gaushalas in such form and
containing such particulars as may be prescribed,

7. Register of Registrar to hold inquiry.-

[1] The Registrar may at any time, either of his own motion or on the
application of any person claiming to have an interest in the Gaushala or
when required to do so by the Director or by the Federation, hold an
inquiry to ascertain-
{a} if the Gaushala is a Gaushala to which this Act applies;
{b} the details of the property appertaining to such Gaushala;
{c} the name and address of the trustee of such Gaushala;
{d} the mode of succession of the office of the trustee of such Gaushala;
{e} the income and expenditure of such Gaushala.

[2] In every inquiry under this secti on the Registrar shall cause notice of
such inquiry to be served on the tr ustee of the Gaushala and permit him
to appear in person or through an agent duly authorized in writing.

[3] On the conclusion of the inquiry the Registrar may pass such order as
he may deem fit as to the matters to which inquiry relates.

8. Trustee to furnish annual statement of changes in the particulars of
Gaushala-
[1] After the registration of a Gaushala under section 5, t he trustee thereof
shall submit to the Registrar a stat ement every year in the month of
June in the prescribed form and manner, showing changes in the
particulars of the Gaushala wh ich may have occurred during the
preceding financial year.
(2) The Registrar may, for reasons to be recorded, extend the period for the
submission of the annual statement.
(3) The Registrar may, a fter such inquiry as he may deem fit, incorporate
the changes in the register of Gaushalas.

9. Maintenance of accounts and their audit-
(1) The accounts of every Gaus hala which has been registered under
section 5 shall be properly main tained and balanced each year. The
accounts shall be audited annually by a person or persons approved by
the State Government in this behalf. The auditor shall furnish copies of
his audit note to the trustee of the Gaushala and to the Registrar within
four months of the end of the acc ounting year or wit hin such further
time as the Registrar may, for reasons to be recorded in writing, grant.
(2) Every auditor acting under sub-se ction(1) shall have access to the
accounts and to all books, voucher s and other documents and records
in the possession or under the control of the trustee.
(3) Within six months of the end of the year for which the accounts are
balanced, or within such further time as the Registrar may, for reasons
to be recorded in writing, grant, the trustee of every Gaushala shall
furnish to the Registrar a statement of the accounts in such form and
containing such particulars as may be prescribed.

10. Inspection of Gaushalas- The Registrar or any person authorised by him in
this behalf may enter into and ins pect any Gaushala or any place
appertaining to such Gaushala for the pur pose of satisfying himself that the
provisions of this Act and the rules or the regulations made thereunder are
duly complied with.

11. Penalties-
(1) If the trustee of a Gaushala fails or neglects to submit to the Registrar
an application or a statem ent as required by section 5 or section 8 or
submits an application or statement or furnishes particulars which he
knows or has reasons to believe to be false in any material particulars,
such trustee shall, on conviction, be punishable with fine not exceeding
one hundred rupees.
(2) If the trustee of a Gaushala fails or neglects to keep accounts or to
furnish a statement of accounts as required under section 9 or
furnishes a statement which he know s or has reasons to believe to be
false in any material particulars, such trustee shall, on conviction, be
punishable with fine not exceeding five hundred rupees.
(3) If any person contravenes any other pr ovision of this Act or any rule or
any regulation made thereunder or fails to comply with any order made
in pursuance of such provision, rule or regulation he shall, if no other
penalty is provided elsewhere in this Act for such contravention, on
conviction, be punishable with fine not exceeding fifty rupees.
(4) The court may, while passing an order of conviction and sentence
under sub- section (1), (2) or (3), specify a period within which the
person convicted shall comply with t he provisions of this Act or the
rules or regulations made thereunder which may be found to have been
contravened by him. If the person fails to comply with the order of the
court within the specified period t he court may also impose a fine not
exceeding twenty rupees for every day of the period during which the
default continues after the expiry of the period so specified: Provided
that, if such person satisfies the court that there was good and
sufficient reason for his failure to comply with the order of the court
within the period so specif ied, the court may, if it thinks fit, extend the
period and may remite the whole or any part of the fine.

12. Cognizance of offences-
(1) No procecution under this Act shall be instituted except on the
complaint of the Registrar.
(2) No court inferior to that of a Magistrate of the Second Class shall try
any offence under this Act.

13. Power to make rules-
(1) The State Government may make rules generally for the purpose of
carrying into effect the provisions of this Act and in particular for
prescribing all matters which may be , or are required to be, prescribed.
(2) All rules made under this Act shall be laid, as soon as may be after
they are so made, before the House of the State Legislature, while it is
in session, for a period of not less than fourteen days which may be
comprised in one session or in two successive sessions and, if, before
the expiry of the session in which t hey are so laid or of the session
immediately following, the House of the State Legislature makes any
modification in any of such rules or resolves that any such rule should
not be made, such rule shall ther eafter have effect only in such
modified form or be of no 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 thereunder.

14. Power to make regulations-
(1) The Director may make regulations for the following matters, namely:-
(a) the manner in which a Gaus hala shall be managed, reorganised
and developed;
(b) skilled technical management of breeding work and segregation of
such work from other activities of the Gaushala and the transfer of
such work from urban to rural areas;
(c) transport of breeding bulls from a Gaushala to any other place for
breeding purposes;
(d) veterinary treatment and inspection of cattle at Gaushalas;
(e) setting aside of cattle, both male and female, for breeding purposes.
(2) Regulations made under this section shall be subject to the condition of
previous publication and shall come into operation after they have been
approved by the State Government.

15. Bar of application of the charitable and Religious Trusts Act, 1920- The
provisions of the Charitable and Relig ious Trusts Act, 1920 (Central Act
XIV of 1920 ) shall not apply to any Gaushala registered under this Act.

16. Power to exempt- The State Government may, by notification in the Official
Gazette, exempt any Gaushala or cl ass of Gaushalas under special
circumstances from all or any of the provisions of this Act.

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