The Pradeshiya Shiksha Dal Act, 1958

“ 
s 1958 ‘No, ‘ XXXIX o 1958) Authoritative Engy; h Tc\fi 
Ad/lin,yam,w]g}‘g‘l”“”’)'" 
Shikghq Dal 
AN ] 
ACT 
’ 
1 ide for the constityy;, 
| 1o provi 
ttutioy of the Pred, . 
o X 
eshiya Shig, 
WHEREAS it g CXpedien With o View ,vta Shilkwl' Dtj’ 
| character, d‘SC‘Pl'“c_’ Comradeg); idea of '01 rvice o0 
Japacity of leadership 4,10 in school, SChool g of student: 1 In sck 4 tranin, S In 
& Service ang 0 military g an ‘ie with Social Service : 4 the use 
S 10 provide for of arms sige by 
iya Shiksha Dal 
an: Wwhole of Uttar Pradesh, 
force at 
(i) It shall extend to the 
} . (iii) It shall come into At once in the headquarters fitowns of all districts except Tehri-Garhy, In any other area of Uttar Pradesh i 
2. In this Act, unles { subject or context— s 
i i tituted (@) “Corps™ means the _Pradeshlya Shiksha Dal constituted under this Act ; 
i der this ()] “en;;o?ed” means enrolled in the Qorps un 
Ct 3 
. on 9 ’ ointed under section 9 ; (¢) “Officer”” means an officer app 
der ibed” ibed by rules made ung @ “pres.cnbed' means prescribed by ru this Act; 
s there is anything Tepugnant in the 
U. P. Gazette (Ex- *For Statement of Objects and Reasons, please see I!raurdinary). dated June 28, 1957. 
tclati mbly on Septem- 8 in Hindi by the Uttar Pradesh Legislative Asse ;'fber Passed in Hindi by the i vember i cil on Noveml 15, 1958 and b the Uttar Pradesh Legislative Coun : . an |5, 103, Y 6, 1958 under 
n Decembel‘ " inthe Uar cei the Governor on Detelc 1 “icl}e'g%g,egf ltll;i é;;:?itt:gon of Ind&ablzrégn‘:’ggr g. 1958, esh Gazeyse (Extraordinary), date mber ty), dated Dece 8, 19lished in the Urtar Pradesh Gazerte (Extraordinaty. s 1958, e 
Short title » SXfent 
cOmmence- 
Definition.
Constitution of 
the  Pradeshiya 
Shiksha Dal. 
Enrolment. 
Functions, 
Power to consti- 
tute units of girl- 
student. 
Discharge. 
2 
(€) "in_stil\l(ion". means any cducational institution g B 
ing teaching in classes XTI and XIT and reco b3l 
by the Education Department of the Stateggzed 
ernment ; V. 
» (f) “State. Government’” means the Government of 
Pradesh, and Uttar 
(¢) “cadet” means a student cnrolled in the Qo 
this Act. 
. (1) There shall be raised, constituted and majq,: 
by \l?c S(uztc Government a Qorps 1o be designated n;zsunl;d 
Pradeshiya Shiksha Dal. "(2) The Corps shall consist of one or more units and in 
unit there shall be recruited students of such instity 
institutions as fulfil prescribed conditions and the name o, 
of which has or have been notified by the State Govern; 
the official Gazette. 
(3) The State Government may in the manner prescribeg 
disband or reconstitute any unit so Constituted. 
TPS undey! 
tion or 
T Nameg 
ment ip 
4. Subject to prescribed conditions, if any, every mgje 
student, not below the prescribed age, of class XI and clags 
XII of each institution notified under sub-section (2) of section 
3 shall be enrolled in the Corps: 
Provided that any student may on grounds of health, 
physical infirmity or other ground, as may be prescribed, be 
exempted from enrolment in a corps by the prescribed officer. - 
5. Every cadet shall be liable to undergo drill, and training 
in the use of arms, and perform such social service and such 
other duties and discharge such other functions, as may be] 
prescribed. 
6. Subject to the prescribed conditions and provisions in 
this respect the State Government may constitute units of girl- 
students also. - . 
7. Every cadet enrolled in the Corps shall, on his name 
ceasing to be borne on the roll of the jnstitution to which he’ may belong, receive his discharge from the Corps: 
Provided that any cadet enrolled may, subject to such conditions as may be prescribed, be discharged from the Corps at any time by the prescribed officer. 
8. The State Government shall constitute a Committes 
of the following members to. give advice on matters of policy 
gg?éislllg t% at.lh:e constitution and administration of the Pradeshiy? 
(1) Minister for Education who shall be Ghairman of 1B Committee ; Y 
(2) Deputy Minister for Education H (3) Education Secretary ; 
(4) Director of Edueation B 
3 
. ;nccllof of a University situated in Ut V‘“dgfi to be "nominated annually by the St;at; 
incipals and two teachers of institutions to be 
) m'ong’ minated annually by the State. Government ; 
embers of the Legisl.atur.e out of whom two 
be clected by the nglslauve Assembly and ons 
by the Legislative Council ; 
€] 
®2 rsgpate Government ; 
0 zwoby the State Government ; 
) Sainik Shiksha Nirdeshak who shall be the Sccretary 
(I of the Committee. 
g, The State Government may, for the purposes of this 
i fo e 0 time appoini— [ ) one Sainik Shiksha Nirdeshak ; 
() one or more Sainik Shiksha Sahayak Nirdeshak ; 
() one_or more Commandants, Sahayak Gommandants, 
Quarter Masters and Staff instructors, ard 
| (d) other officers and inferior staff as may be necessary. 
£ () A Commandant and other Officers shall exercise the 
powers and perform the duties conferred or imposed upon them 
11 Any person who contravenes the provisions of any rule 
e under this Act shall be liable to such punishment as 
1121‘ (1) No suit, prosecution or other legal proceedings 
I against any parson for anything which is in good faith 
il - intended to be done in pursuance of any order given or 
Made under this Act. “ 
(Z)GNO suit or other legal proceedings shall lic against the 
by, OOvernment for any damage caused or likely to be caused 
1 purs, g which is in good faith done or intended to be done 
3 uance of any order given or rule made under this Act. 
Blate COAH or any of the powers conferred by this Acton the 
icer : emment may be exercised or performed by such other 
ay b nd subject to such conditions, as the State Government 
26 cribe in that behalf. 
: c(Sl) Any rule made or order, or direction given prior 
By ofh 0enCcment of this Act, by the State Government or 
%, o T authority ynder the scheme of Social Service Train- 
mpulsory Military Education of the amalgamated e 
non-official members to be nominated annually 
of Military Education and Social Service Training, shall 
Appointment * 
of Officers. 
Powers  and 
duties. 
Offences under 
the Act and 
punishments. 
Protection  of 
action taken 
under this Act. 
Delegation  of 
powers. 
Miscellaneous,
4 
continue in force as if it has been prescribed, made. ; given under this Act and may be repealed, rcvokcc(l” IsSueq s | amended accordingly. > Varig or | 
(2) Any person enrolled, or officer apnoj amalg)amatcdpscllcmc of Military Educationpz}:ndmggci}lllndcr the Training before the commencement of thig Act, shafi sW.Vice to be and be deemed to have been enrolled or flPPoin[:(fm'"Ue 
this Act. Unde 
Explanation— The_scheme of Social Service Trainj Compulsory Military Education or the amalgamateq sCh“E, or Military Education and Social Service Training referr eme of 
this section mean respectively the schemes instituteq by 1het§) in 
Government under these names before the commence,, fate this Act. i of Power to make 15. (1) The Statc Government may, after Previous pyp, rules. lication in the official Gazette, make rules to carry out the py of this Act. Purposes F (2) In particular and without prejudice to the generality of the foregoing power, such rules may pravide for all or any of the following matters, namely— 
(i) the conditions under which a unit may pe consti- tuted in any institution under this Act 3 
(ii) the appointment of persons or class of persons as officers and thelike under this Act and their condi- | tions of service 3 [ (iii) the manner, period and the conditions subject to | which any person or class of persons may be enrolled in the Corps ; 
(iv) the courses of socidl service and military  training for any person or class of persons governed by this Act and their ranks and the like ; 
(v) the maintenance of discipline amongst the members of the Corps ; 
(vi) the duties, powers and functions of officers appointed 
under this Act ; 
(vii) the allowances or other remuneration payable t0 members of the Corps and officers appointed under 
this Act ; iy (viii) the removal or discharge of any person governed by 
this Act ; . s 
(ix): the determination of offences and penalties under e 
Act and the manner of carrying into effect the or 
relating to offences ; . be (%) the dress, and the badges of rank which may 
necessary for the students and officers; and » 
(xi): any other matter which is to be or may be prescr! ) s (3) All rules made under this Act shall be laid for no[tlhfs)’ than fourteen days before the State Legislature as sgofl'flzs e 
_are made ‘and shall be subject to such modifications 
Legislature may make in them, 
psm—;A,gP: 145 Genl: (Leg)—1958. 2,916. 
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