The UTTAR PRADESH BRAJ (TEERTH VIKASH PARISHAD) ACT, 2015

732
THE UTTAR PRADESH BRAJ [TEERTH VIKASH PARISHAD] 1
ACT, 2015
[U.P. Act No. 5 of 2015]
Amended by
U. P. Act No. 3 OF 2017
[As passed by the Uttar Pradesh Legislature, assented to by the
Governor on April 2, 2015 and published in U.P. Gazette Extraordinary
on April 6, 2015]
AN
ACT
to provide for the constitution of a [Teerth Vikash Parishad] 1 for
the preparation of a plan for preserving, developing and maintaining the
aesthetic quality of Braj Heritage in all hues-cultural, ecological and
architectural, co-ordinating and monitoring the implementation of such
plan and for evolving harmonized policies for integrated tourism
development and heritage conservation and management in the region,
giving advice and guidance to any Department/Local body/Authority in
the District of Mathura in respect of any plan, project or any development
proposal which affects or is likely to affect the heritage resources of the
Braj region and for matters connected therewith a incidental thereto.
IT IS HEREBY enacted in the Sixty sixth Year of the Republic of
India as follows :—
Short title,
extent and
commencement
CHAPTER–I
Preliminary
1.(1) This Act may be called the Uttar Pradesh Braj [Teerth
Vikash Parishad] 2 Act, 2015.
(2) It extends to the Braj region situated within the revenue
District of Mathura in Uttar Pradesh.
(3) It shall come into force on such date as the State
Government may by notification in theGazette,appoint.
Definitions 2.In this Act unless the context otherwise requires.
(a)“Parishad” means the Braj Planning and Development
Parishad constituted under section 3;
(b)“Braj Development Plan” means the plan prepared
under this Act for the development of the Braj region and for the
development of infrastructure facilities for tourism and
conservation of the Heritage, both tangible and intangible, in
Braj region;
(c)“Braj Region” means the whole of the Braj region
situated within the revenue district of Mathura in Uttar
Pradesh;
(d)“Chief Executive Officer” means the Chief Executive
Officer of the Parishad appointed under section-4;
(e)“Samiti” means theSamiti constituted under
section 6;
—————————————————————————————————————————— 
1.Subs.by s. 2(a) of U.P. Act No. 3 of 2017.
2.Subs.byibid.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
734
(f)“Executive Committee” means the Committee
constituted under sub-section (1) of section 5;
(g)“Implementing agency” means a departmentof the
State Government or a Local Body in Mathura district or a
public undertaking under the jurisdiction of the State
Government or the Government of India.
(h)“Land” includes benefits to arise out of land and things
attached to the earth or permanently fastened to anything
attached to the earth.
(i)“Local Body” means a Development Authority, Municipal
Body or any other local authority concerned with the urban
development of the Braj region;
(j)“Member” means a memberof the Parishad or the
Samiti and includes its Chairperson;
(k)“Participating Department” means the State
Government Department or a Local body in Mathura District;
(l)“Prescribed” mans prescribed by rules made under this
Act;
(m)“Project Plan” means a detailed plan prepared to
implement one or more elements of the Braj Development Plan;
(n)“Regulations” means regulations made by the
[Parishad]1 under this Act;
(o)“Rule” means a rule made under this Act by the State
Government.
[(p)‘‘Vice-Chairperson’’ means a person appointed by the
State Government as full time Vice-Chairperson.] 2
Constitution
and
Incorporation
of the
Parishad4
CHAPTER–II
The Braj [Teerth Vikash Parishad] 3
3.(1) The State Government shall, by notification in the
Gazette,constitute for the purposes of this Act, a Parishad to be called
The Braj Planning and Development Parishad 4;
(2) The Parishad shall be a body corporate.
(3) The Parishad shall consist of the following members,
namely :—
(a)the Chief Minister, Uttar Pradesh who shall be the
Chairperson of the Parishad;
[(b)the Vice-Chairperson.] 5
(c)the Principal Secretary to the State Government in the
Department of Housing and Urban Planning,ex-officio;
(d)the Principal Secretary to the State Government in the
Department of Finance,ex-officio;
(e)the Principal Secretary to the State Government in the
Department of Tourism and Culture,ex-officio;
(f)the Principal Secretary to the State Government in the
Department of Urban Development,ex-officio;
(g)the Principal Secretary to the State Government in the
Department of Transport,ex-officio;
——————————————————————————————————————————
1.Subs.by s. 2(a) of U.P. Act No. 3 of 2017.
2.Subs.by s. 3 of U.P. Act No. 3 of 2017.
3.Subs.byibid.
4.Subs.byibid.
5.Subs.by s. 4 of U.P. Act No. 3 of 2017 .
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
736
(h)the Principal Secretary to the State Government in the
Department of Forest,ex-officio;
(i)the Principal Secretary to the State Government in the
Department of Environment,ex-officio;
(j)the Principal Secretary to the State Government in the
Department of Public Work,ex-officio;
(k)the Commissioner, Agra Division, Agra,ex-officio;
(l)the District Magistrate Mathura,ex-officio;
(m)the Chief Town and Country planner, Uttar Pradesh,
ex-officio;
(n)the Chief Executive Officer of the Parishad who shall
be the Member-Secretary;
(o)the Vice-Chairperson, Mathura-Vrindavan Develop-
ment Authority, Mathura,ex-officio;
[(p)five eminent public figure having knowledge,
experience, exposure and track record of efforts for the
conservation of heritage of Braj region, to be nominated by the
Chairperson in consultation with the Vice-Chairperson, the
Principal Secretary/Secretary Culture and the Principal
Secretary/Secretary Trousim to the State Government.] 1
(q)donors who make a donation of Rs. 10 crores or more
shall be eligible to be considered as a nominated member after
the approval of the [Parishad] 2.
The Chief
Executive
Officer
(4) The terms and conditions of office of the members
nominated under clause (p) and clause (q) of sub-section (3) shall be
such as may be prescribed.
4.(1) There shall be the Chief Executive Officer of the
[Parishad]2 to be appointed by the State Government from amongst
the officers not below the rank of Special Secretary of the State
Government.
(2) The Chief Executive Officer shall be the whole-time officer
of the [Parishad] 2 and all the officers and employees appointed by the
Parishad shall be under the administrative control of the Chief
Executive Officer.
(3) [The Vice-Chairperson and the Chief Executive Officer] 3
shall be entitled to receive from the fund of the [Parishad] 2 such
salaries and allowances and be governed by such conditions of service
as may be determined by general or special order of the State
Government in this behalf.
The Executive
Committee
(4) All orders and decisions and other instruments of the
[Parishad]2 shall be authenticated by the signature of the Chief
Executive Officer.
5.(1) There shall be an Executive Committee to exercise the
powers and the functions of the [Parishad] 2 in the event of an
emergent or other time-sensitive matter when it is not practicable to
assemble the entire [Parishad] 2. The Executive Committee shall
comprise all theex-officiomembers of the [Parishad] 2 and shall be
chaired by the Vice-Chairperson.
(2) The [Parishad] 2 shall, in its next meeting, review the
minutes of the Executive Committee and may modify, reject or ratify
the actions taken by the Executive committee.
 
—————————————————————————————————————————— 
1.Ins.by s. 4 (b) of U.P. Act No. 3 of 2017.
2.Subs.by s. 2(a) of U.P. Act No. 3 of 2017.
3.Subs.by s. 5 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
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Composition of
the Braj
]Planning and
Development
Samiti]1
6.(1) The [Parishad] 2 shall as soon as may be, after the
commencement of this Act, constitute a [Samiti] 1, to be called the
[Planning and Development Samiti,] 1 for assisting the [Parishad] 2 in
the discharge of its functions.
(2) The [Samiti] 1 shall consist of the following members,
namely :-
[(a)the District Magistrate, who shall be the Chairperson; 2
[(b)the Chief Executive Officer who shall be the member
secretary.]2
(c)the Senior Superintendent of Police, Mathura,ex-officio;
(d)the Vice-[Chairperson] 1, Mathura-Vrindavan Develop-
ment Authority, Mathura,ex-officio;
(e)the Chief Executive Officer Cantonment [Parishad] 2,
Mathura or his nominee not below the rank of the Captain in
the army,ex-officio;
(f)the Associate Planner, Town and Country Planning,
Agra Division, Agra,ex-officio;
(g)the [Chairperson] 1 of every Local Body in the Mathura
District,ex-officio;
(h)the Chief Engineer, Mathura-Vrindavan Development
Authority, Mathura,ex-officio;
(i)the Superintending Engineer, Public Works
Department, Mathura,ex-officio;
(j)the Superintending Engineer, Irrigation Department,
Mathura,ex-officio;
(k)the Superintending Engineer, Dakshinanchal Vidyut
Vitran Nigam Limited (Urban & Rural), Mathura,ex-officio;
(l)the Superintending Engineer, Jal Nigam, Mathura,ex-
officio;
(m)the District Forest Officer, Mathura,ex-officio;
(n)the Regional Officer, Pollution Control [Parishad] 2,
Mathura,ex-officio;
(o)the Archaeological Superintendent, Mathura,ex-officio;
(p)District Tourism Officer, Mathura,ex-officio;
(q)the Deputy Director, Government Museum, Mathura,
ex-officio;
(r)a Landscape Designer & Interpretive planner to be
nominated by the State Government;
(s)an Environmentalist having experience of The Braj
region, to be nominated by the State Government;
(t)an Eminent historian having experience in the cultural
and mythological history of Braj Region, to be nominated by
the State Government;
(u)a Litterateur or an Artist of repute having experience of
the Braj region, to be appointed by the State Government;
(v)an Eminent district lawyer, to be appointed by the
State Government;
(w)two eminent public representative or Social Worker, to
be appointed by the State Government;
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
2.Ins.by s. 6 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
740
Power to co-opt
(x)donors who make a donation of Rs. 5 crores or more
but less than Rs. 10 crores shall be eligible to be considered
as a nominated member after the approval of the [Parishad.] 1
(3) The terms and conditions of office of the members
nominated under clause(r), (s), (t), (u), (v), (w),and(x)of sub-section (2)
shall be such as may be prescribed.
7.(1) The [Parishad or the Samiti] 1 may, at any time and for
such period as it thinks fit, co-opt any person or person as a member
or members of the [Parishad or the Samiti.] 1
(2) A person co-opted under sub-section (1) shall exercise and
discharge all the powers and functions of a member of the [Parishad] 1
or of the Samiti, as the case may be, but shall not be entitled to vote.
Headquarters of
the Parishad 1
Meetings of the
Parishad1
Meetings of The
[Samiti]1
Vacancies etc.
not to
invalidate
proceedings of
the [Parishad 1
or the Samiti] 1
8.The Headquarters of the [Parishad] 1 shall be at Mathura.
9.The [Parishad] 1 shall meet at such times and at such place
as may be determined by the Parishad from time to time.
10.The [Samiti] 1 shall meet at such times as may be decided
by the [Chairperson] 1 of the [Samiti] 1 but the time of two consecutive
meetings shall not exceed [sixty days] 2.
11.No act or proceeding of the [Parishad or of the Samiti] 1 shall be
invalid merely by reason of the existence of any vacancy in, or any defect in
the constitution of the [Parishad or the Samiti]1 as the case may be.
Powers of the
Parishad1
CHAPTER–III
Powers and Functions of the [Parishad and of the Samiti] 1
12.The powers of the [Parishad] 1 shall include the powers to.
(a)call for reports and information from the Participating
Department with regard to preparation, enforcement and
implementation of the Braj Development Plan and the Projects;
(b)ensure that the preparation, enforcement and
implementation of the Plan or the Project, as the case my be, is
in conformity with the Braj Culture and Architecture;
(c)indicate the stages for the implementation of the Plan ;
(d)review the implementation of the Plan and the
Projects;
(e)select and approve comprehensive projects from the
Participating Departments, call for priority development and
provide such assistance for the implementation of those
projects as the [Parishad] 1 may deem fit ;
(f)levy fee or charges for providing services and facilities
or for maintenance and development thereof from the tourists;
(g) suo-mototake up any work/project in order to
promote and secure the development, re-development and
beautification of any area in the entire Braj region;
(h)select an Implementing Agency for preparation and
implementation of any Project plan;
(i)entrust to the [Samiti] 1 such other functions as it may
consider necessary to carry out the provisions of this Act.
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
2.Subs.by s. 7 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
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Functions of the
[Parishad]1
13.The functions of the [Parishad] 1 shall be :-
(a)to ensure the preparation of the Braj Development
Plan;
(b)to arrange for the preparation of projects by any of the
Participating Departments;
 (c)to co-ordinate the enforcement and implementation of
the Plan and the Project through any one or more of the
Participating Departments or Implementing Agency;
(d)to ensure proper and systematic programming by the
participating departments in regard to project formulation,
determination of priorities in the Braj region and phasing of
development of infrastructural facilities for tourism and
conservation of the Braj Heritage in accordance with stages
indicated in the Plan;
(e)to make concerted efforts in the direction of
professionally enhancing awareness and interest in intangible
cultural heritage, safeguarding, promoting and propagating it
systematically;
(f)to ensure conservation of revers and undertake
measures for pollution control and development of river fronts
and water bodies;
(g)to formulate Architectural Regulations to bring about
an uniformity of the buildings and structures in conformity
with the heritage architecture of the region;
(h)to formulate policies to ensure co-ordination between
various stakeholders-Government Departments. Local Bodies,
Temple Management/Trusts. Self Help Groups. Researchers
and Scholars for integrated development of tourism
infrastructure and activities/projects for strengthening,
protecting. Preserving and promoting the rich cultural
heritage of the Braj region;
(i)to arrange for and oversee, the financing of selected
development projects in the Braj region through State funds
and other sources of revenue like funds from Temple Trusts,
donations, Non-government Organization, company/firms and
tourists, etc.
Function of the
Samiti1 14.(1) The functions of the [Samiti] 1 shall be to assist the
[Parishad]1 in :-
(a)the preparation and co-ordinated implementation of
the Braj Development Plan and the Projects;
(b)scrutinizing the projects of the Participating
Department or and Implementing Agency to ensure that the
same are in conformity with the Braj Development Plan;
(c)make such recommendations to the [Parishad] 1 as it
may think necessary to amend or modify any Plan;
(d)co-ordinate and implement different projects at the
district level;
(e)perform such other functions in connection with the
administration of this Act, as may be entrusted to it by the
[Parishad]1.
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
744
(2) Different government departments in the district having
departmental budget sanctions and other implementing agencies
shall also co-ordinate with the Samiti to ensure convergence and co-
ordination of their schemes/projects with those which are under the
Braj Development Plan.
Contents of the
Braj development
Plan
CHAPTER–IV
The Braj Development Plan and the Project Plans
15.(1) The Braj Development Plan shall be a written
statement and shall be accompanied by such maps, diagrams,
illustrations and descriptive matters, as the [Parishad] 1 may deem
appropriate for the purpose of explaining or illustrating the
proposals contained in the plan and every such map, diagram,
illustration and descriptive matter shall be deemed to be a part of
the Braj Development Plan.
(2) The Braj Development Plan shall indicate the manner in
which the development activities in the Braj region shall be carried
out or conservation and such other matters as are likely to have any
important influence on the development of the tourism in Braj region
and conservation of Braj Heritage and every such Plan shall include
the following elements needed to promote growth of tourism and
balanced development of the Braj Region, namely :-
(a)the policy in relation to land-use and the allocation
of land for different uses;
(b)the proposals for major urban settlement pattern
and architectural regulations ;
(c)the proposals for providing suitable economic base
for future growth ;
(d)the proposals regarding transport and
communications including railways and arterial roads
serving the region ;
(e)the proposals for the supply of drinking water and
for drainage ;
(f)indication of the areas which require immediate
development as “priority areas”;
(g)the proposals for concerted efforts in the direction of
professionally enhancing awareness and interest in
intangible cultural heritage safeguarding, promoting and
propagating it systematically;
(h)such other matters as may be included by the
[Parishad]1 with the concurrence of the Participating
Departments for the proper planning for the growth and
balanced development of the Braj Region.
Surveys and
Studies
16.For the preparation of the Braj Development Plan, the
[Parishad]1 may cause such surveys and studies, as it may consider
necessary, to be made by such Participating Departments or persons
as it may appoint in this behalf and may also associate such experts
or consultants for carrying out studies in relation to such specific
matters as may be determined by the [Parishad] 1.
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
746
Procedure to
be followed for
preparation of
the Braj
Development
Plan
17.(1) Before preparing any Development Plan finally. The
[Parishad]1 shall prepare with the assistance of the Samiti, a Plan in draft
and publish it by making a copy thereof available for inspection and
publishing a notice in such form and in such manner as may be
prescribed, inviting objections and suggestions from any person with
respect to the draft Plan before such date as maybe specified in the notice.
(2) The [Parishad] 1 shall also give reasonable opportunities to
every local authority/department, within whose local limits any land
touched by the Plan is situate, to make any representation with respect
to the draft Plan.
Date of coming
into operation
of the Braj
Development
Plan
(3) After considering all objections, suggestions and representa-
tions that have been received by the [Parishad,] 1 the [Parishad] 1 shall
finally prepare the Braj Development Plan.
18.(1) Immediately after the Plan has been finally prepared, the
[Parishad]1 shall publish in such manner as may be prescribed a notice
stating that the Plan has been finally prepared by it and naming the
places where a copy of the Plan may be inspected at all reasonable
hours and upon the date of first publication of the aforesaid notice, the
Plan shall come into operation.
(2) The publication of the plan, after previous publication, as
required by section 17, shall be conclusive proof that the Braj
Development Plan has been dulyprepared.
Modifications
of the plan 19.(1) The [Parishad]1 may, subject to the provisions of sub-section
(2), make such modification in the Plan as finally prepared by it, as it may
think fit, being modifications which, in its opinion, do not effect important
alteration in the character of the Plan and which do not relate to the extent
of land-uses or the standards of population density.
(2) Before making any modifications in the finally prepared Plan
the [Parishad] 1 shall publish a notice in such form and in such manner
as may be prescribed, indicating there in the modifications which are
proposed to be made in the finally prepared Plan, and inviting
objections and suggestions from any person with respect to the
proposed modifications before such date as may be specified in the
notice and shall consider all objections and suggestions that may be
received by it on or before the date so specified.
(3) Every modification made under this section shall be
published in such manner as the Parishad may specify and the
modifications shall come into operation either on the date of such
publication or on such later date as the [Parishad] 1 may fix.
(4) If any question arises whether the modifications proposed to
be made are modifications which effect important alterations in the
character of the Plan, it shall be decided by the [Parishad] 1 whose
decision thereon shall be final.
Review and
revision of the
Plan
20.(1) After every five years from the date of coming into
operation of the finally prepared Plan, the [Parishad] 1 shall review such
Plan in its entirety and may, after such review substitute it by a fresh
Plan or may make such modifications or alterations therein as may be
found by it to be necessary.
(2) Where it is proposed to substitute a fresh Plan in place of
the Plan which was previously finally prepared or where it is proposed
to make any modifications or alterations in the finally prepared Plan,
such fresh Plan or, as the case may be, modifications or alterations,
shall be published and dealt with in the same manner as if it were the
Plan referred to in sections 17 and 18 or as if they were the
modifications or alterations in the Plan made under section 19.
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
748
Preparation of
the Project Plan
co-ordination
and
convergence
21.(1) A Participating Department may, by itself or in
collaboration with one or more of the participating departments as the
case may be, prepare Project Plans for one or more elements of the
BrajDevelopment Plan.
Grants and
loans by the
Government
(2) Various participating departments in the district, receiving
grants, loans or budget sanctioned by the State Government, shall
ensure convergence/co-ordination of their departmental schemes
with the schemes/projects under the Braj development Plan.
CHAPTER–V
Finance, Accounts and Audit
22.The State Government may after due appropriation made
by Legislature by law in this behalf, make to the [Parishad] 1 grants,
advances and loans of such sums of money as it may consider
necessary to enable the [Parishad] 1 to carry out its functions under
this Act. 
Constitution of
the Fund
23.(1) There shall be constituted a Fund to be called the Braj
Planning and Development Parishad Fund, to be maintained in a
separate bank account of its own and there shall be credited
thereto :-
(a)any grants and loans made to the ]Parishad] 1 by the
State Government under section 22;
(b)all sums paid to the [Parishad] 1 by the participating
departments; and
(c)sums received from other sources such as Temple
Trusts, donations from Non-government Organizations,
companies, firms and individuals, etc; and
(d)any other sums received by the [Parishad] 1 from such
other sources as may be decided upon by the State
Government in consultation with the [Parishad] 1.
(2) The sums credited to the Fund referred to in sub-section
(1) shall be applied for—
(a)meeting the salaries allowances and other
remuneration of the Chief Executive Officer. Additional Chief
Executive Officer, the Finance Officer and other officers and
employees of the [Parishad] 1 and for meeting other
administrative expenses of the [Parishad] 1;
(b)conducting surveys, preliminary studies and drawing
up of plans/projects for the Braj Region;
(c)providing financial assistance to the participating
Departments and Implementing Agencies for the
implementation of Braj Development Plan and the project
subject to such terms and conditions as may be decided by
the [Parishad] 1;
Budget
(d)meeting any other expenses incurred by the
[Parishad]1 in the administration of this Act.
24.The [Parishad] 1 shall prepare in such form and at such
time every year as the State Government may specify, a budget for the
financial year next ensuing and forward the same to the State
Government at least 90 (ninety) days prior to the commencement of the
next financial year.
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
750
Annual Report 25.The [Parishad] 1 shall prepare for every year a report of its
activities during that year and submit the report to the State
Government in such from and on or before such date as the State
Government may specify and such report shall be laid before both
Houses of the State Legislature.
Accounts and
audit 26.(1) The [Parishad] 1 shall maintain proper accounts and
other relevant records and prepare an annual statement of accounts
including the balance sheet in such form as the State Government
mayspecify.
 (2) The accounts of the [Parishad] 1 shall be subject to audit
annually by the Examiner, Local Fund Accounts and /or the State
Government may entrust the audit to the Accountants General, Uttar
Pradesh or Comptroller and Auditor General of India or to any other
Auditor on such terms and conditions, in such manner, for such
period and at such times as may be agreed upon between him and
the State Government.
(3) The rights, authority and privileges of any person
conducting audit under sub-section (2) shall.  
(a)in the case of Examiner, Local Fund Accounts be the
same as he has in connection with the audit of the accounts of
local authority;
(b)in the case of the Accountant General Uttar Pradesh
or as the case may be, the Comptroller and Auditor General of
India. be the same as he has in connection with the audit of
Government accounts: and
(c)in the case of any other auditor, be as prescribed;
(4) The [Parishad] 1 shall furnish to the State Government
annually or at such times as may be directed by it, a copy of its
audited accounts together with the auditor’s report thereon.
Annual report
and Auditor’s
report to be laid
before the State
Legislature
Acquisition of
Land for the
purpose of the
Act
27.(1) The State Government shall cause the annual report
andthe auditor’s report to be laid as soon as may be after their
receipts, on the table of each House of the State Legislature while it is
in session.
[(2) The Vice-Chairperson shall constitute a technical team in
consultation with the Principal Secretary/Secretary of such
departments as are members of the Parishad comprising experts of
different fields. The team will examine from time to time the work
done by the Parishad and submit its report to the Vice-Chairperson.
(3) There shall be a legal advisor to advise the [Parishad] 1 in
legal matters, who shall be appointed in consultation with judicial
department of the State Government.] 2
CHAPTER–VI
Acquisition and Disposal of Land
28.(1) If, in the opinion of the State Government, any land is
required for the purpose of the development or for any other purpose
under this Act, the State Government may acquire such land under
the provisions of the Right to Fair Compensation and Transparency in
Land Acquisition, Rehabilitation and Resettlement Act, 2013 [Act no.
30 of 2013].
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017
2.Ins.by s. 8 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
752
(2) Where any land has been acquired by the State
Government it may, after it has taken possession of the land, transfer
the land to the [Parishad] 1 for the purpose for which the land has
been acquired on payment by the Parishad of the compensation
awarded under the Act referred to in sub-section (1) and of the
charges incurred by the State Government in connection with the
acquisition.
(3) Subject to any directions given by the State Government in
this behalf, the land acquired by the State Government and
transferred to the Parishad can be transferred by the Parishad to
such persons, in such manner and subject to such terms and
conditions as it may consider expedient for securing the development
of the Braj region after undertaking or carrying out such development
as it thinks fit for the purpose of this Act.
No change of
purpose allowed
Return of
unutilized land
29.No change of purpose or related purposes for which land
is originally sought to be acquired shall be allowed except for as
provided in the Act referred to in sub-section (1) of section 28.
30.When any land acquired for the purpose of this Act
remains unutilized it shall be disposed of according to the provisions
of the Act referred to in sub-section (1) of section 28.
Provisions to be in
addition to
existing laws
Power of the State
Government to
give directions
Technical
Assistance to the
[Parishad/Samiti]1
CHAPTER–VII
Miscellaneous
31.The provisions of this Act shall be in addition to and not
in derogation of the provisions of any other act or law for the time
being in force.
32.The State Government may from time to time, give such
directions to the Parishad as it may think fit for the efficient
administration of this Act and the Parishad shall be bound to comply
with such directions.
33.(1) The State Government may direct any of its
Departments to provide, on such terms and conditions as may be
mutually agreed upon, such technical assistance to the Parishad as it
may consider necessary.
Officers and
employees of the
Parishad 
(2) With a view to enabling the Samiti to discharge its
functions the Parishad shall, out of the technical assistance received
by it under subsection (1) make available to the Samiti such
technical assistance as the Samiti may require.
34.(1) The State Government may appoint two suitable
persons respectively as Additional Chief Executive Officer and the
Finance Officer of the [Parishad] 1 who shall exercise such powers and
perform such duties as may be prescribed by regulations or delegated
to them by the [Parishad] 1 or the Chief Executive Officer.
(2) Subject to such control and restrictions as may be
determined by general or special order of the State Government the
Parishad may appoint such number of other officers and employees
as may be necessary for the efficient discharge of its functions under
this Act and may, subject to any rules that may be made in this
behalf, make appointments on such posts and determine the
designations and grades of persons so appointed.
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1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
754
Delegation 
(3) the qualifications, terms and conditions of service and
functions and duties of officers and employees appointed under sub-
section (2), shall be such as may be prescribed.
(4) The Additional Chief Executive Officer, the Finance Officer
and other officers and employees of the [Parishad] 1 shall be entitled to
receive from the Fund of the Parishad such salaries and allowances
as may be determined by the State Government in this behalf.
35.The [Parishad] 1 may, by general or special order, direct
that any function or power (other than the power to approve the
Development Plan and to make regulations) or duty performed,
exercised or discharged by it under to this Act or the rules made
thereunder shall subject to such conditions, if any, as may be
specified in such order be performed, exercised or discharged also by
such officer as may be specified in the said order and where any such
delegation of power is made the officer to whom such power is
delegated shall perform, exercise or discharge those powers.
Power of entry 36.Subject to any rules made in this behalf, any person
generally or specially authorized by the [Parishad] 1 in this behalf, may
at all reasonable times, enter upon any land or premises and do such
things. Thereon as may be necessary for the purpose of lawfully
carrying out any works or for making any survey, examination or
investigation, preliminary or incidental to the exercise of any power or
performance of any function by the [Parishad] 1 under this Act;
Provided that no such person shall enter any building or any
enclosed courtyard or garden attached to a dwelling-house without
previously givingthe occupier thereof at least three days’ notice in
writing of his intention to do so.
Officer and
employees of
the ]Parishad] 1
to be public
servants
Protection of
action taken in
good faith
37.The Officer and other employees of the [Parishad] 1 shall be
deemed, when acting or purporting to act in pursuance of any of the
provisions of this Act, to be public servants within the meaning of
section 21 of the Indian Penal Code [Act No. 45 of 1860].
38.No suit prosecution or other legal proceeding shall lie
against the [Parishad] 1 or [Samiti] 1 or any member or any officer or
any other employee of the [Parishad] 1 including any other person
authorized by the [Parishad] 1 for exercise any power or to discharge
any function under this Act, or for anything which is in good faith
done or interned to be done under this Act.
Power to make
rules 
39.(1) The State Government may by notification in the
Gazette,make rules to carry out the purposes of this Act.
(2) without prejudice to the generality of the foregoing power,
such rules may provide for all or any of the following matters,
namely :—
(a)the terms and conditions of the office of the member
as required by sub-section (4) of section 3 and sub-section (3)
of section 6;
(b)the form and manner in which notice under sub-
section (1) of section 17 and sub-section (2) of section 19 shall
be published ;
—————————————————————————————————————————— 
1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
756
(c)the manner in which notice under sub-section (1) of
section 18 shall be published;
(d)any other matter which is to be, or may be prescribed
or in respect of which provision is to be, or may be made by
rules.
Power to make
regulations 40.(1) The [Parishad] 1 may, with the previous approval of the
State Government by notification in theGazettemake regulations not
inconsistent with this Act and the rules made thereunder to carry out
the provisions of this Act.
(2) In particular and without prejudice to the generality of the
foregoing power, such regulations may provide for all or any of the
following matters, namely :—
(a)the manner in which and the purposes for which the
Parishad may associate with itself any person under
section 16;
(b)the terms and conditions of service of the officers and
employees of the [Parishad] 1 under subsection (3) of
section 34;
(c)any other matter in respect of which provision is to
be, or may be made by Regulations.
Dissolution of
the [Parishad] 1
41.(1) Where the State Government is satisfied that the
purposes for which the [Parishad] 1 was established under this Act
have been substantially achieved or the Parishad has failed in its
objectives, so as to render continued existence of the Parishad in the
opinion of the State Government unnecessary, that the State
Government may, by notification in the Gazette, declare that the
[Parishad]1 shall be dissolved with effect from such date as may be
specified in the notification; and the [Parishad] 1 shall be deemed to
be dissolved accordingly.
(2) From the said date–
(a)all properties, funds and dues which are vested in or
realizable by the [Parishad] 1 shall vest in or be realizable by
the State Government;
(b)all liabilities which are enforceable against the
Parishad shall be enforceable against the State Government;
(c)for the purpose of carrying out any development which
has not been fully carried out by the Parishad and for the
purpose of realizing properties, funds and dues referred to in
clause (a) the functions of the [Parishad] 1 shall be discharged
by the State Government.
Power to remove
difficulties
(3) Nothing in this section shall be construed as preventing
the State Government from reconstituting the [Parishad] 1 in
accordance with the provisions of this Act.
42.(1) If any difficulty arises in going effect to the provisions
of this Act, the State Government may, for removing such difficulty,
by order published in the Gazette direct that the provision of this Act
shall, during such period as may be specified in the order, have effect
subject to such adaptations, whether by way of modification addition
or omission, as it may deem to be necessary and expedient.
(2) No order under sub-section (1) shall be made after the
expiration of a period of two years from the date of commencement of
this Act.
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1.Subs.by s. 2 of U.P. Act No. 3 of 2017.
[The Uttar Pradesh Braj (Teerth Vikash Parishad) Act, 2015]
758
 
STATEMENT OF OBJECTS AND REASONS
Being the birth place of God Lord Krishna, the importance of Braj region is well
known. Several Historical, Cultural, Archaeological places are situated in Braj region
of Mathura District, where the tourist and the people having faith and allegiance come
from different parts of India and foreign countries. Due to absence of structural and
other facilities they have to face various difficulties. In the district of Mathura
department wise development works are being done but there is no agency to co-
ordinate the development works of the various departments. Therefore an agency is
needed for preserving maintaining and developing the Braj Heritage and for making
the integrated development by monitoring and co-ordinating the plans and projects of
various departments working in Mathura District. It has, therefore, been decided to
make a law to provide for the establishment of the Braj Teerth Vikash Parishad for co-
ordinating the planned development of the Braj region situated in Mathura District.
The Uttar Pradesh Braj Teerth Vikash Parishad Bill, 2015 is introduced
accordingly.
 

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