The HINDI SAHITYA SAMMELAN (REORGANIZATION), ACT, 1956

  
642 
 THE HINDI SAHITYA SAMMELAN (REORGANIZATION),  
ACT, 19561 
(U. P. ACT No. XXXVI of 1956) 
 Amended by  
U. P. Act XXI of 1957 
 [Passed in Hindi by the Uttar Pradesh Legis lative Assembly 
on August 23, 1956  and by the Uttar Pradesh Legislative Council 
on October 9, 1956. 
Received the Assent of the Governor on November 14 , 
1956, under Article 20 0 of the Constitution of India and was 
published in the Uttar Pradesh Gazette Extraor dinary, dated 
November 21, 1956. ] 
 [ Authoritative English text of the Hindi Sahitya Sammelan 
(Punassangaton) Adhiniyam, 1956 ] 
 AN 
ACT 
to recognize and reconstitute the Hindi Sahitya Sammelan 
 WHEREAS the Hindi Sahitya Sammelan was incorporated in the 
year 1911 under the Societies Registration Act, 1860 ; 
WHEREAS it is expedient to reorganize and reconstitute it ; 
It is hereby enacted in the Seventh Year of the Republic of India 
as follows : 
Short title  and 
commencement 
1. (1) This Act may be called the Hindi Sahitya Sammelan 
(Reorganization) Act, 1956. 
(2) It shall come into force on such date as the State 
Government may, by notification  in the official Gazette, appoint in this 
behalf.  
Definitions 2. In this Act, unless there is anything repugnant in the subject 
or context :– 
(a) “Interim Board” means the Interim Board  established under 
section 8 of this Act ; 
 (b) “Interim period” mea ns the period between the date of 
commencement of this Act and the cessation of the Interim Board in 
accordance with the provisions of section 14 of this Act ;  
 (c) “Niyamawali” means the Niyamawali framed or amended 
under and in accordance with the prov isions of section 7 and includes 
the Niyamawali framed under and in pursuance of section 11 ;  
(d) “Sammelan” means the Hindi Sahitya Sammelan constituted 
under section 3; and   
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1. For Statement of Objects and Reasons, please see Uttar Pradesh Gazette (Extraordinary), dated April 2, 
1956.  
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644 
 (e) “Sthayi Samiti” means the Sthayi Samiti constituted in 
accordance with the Niyamawali.   
Establishment 
and 
incorporation 
of the 
Sammelan.  
3. (1) The first members of the Sammelan and all persons who 
may hereafter become members thereof so long as they continue to be 
members and such bodies as may be constituted by the Sammelan for 
its purposes, in accordance with the Niyamawali are hereby 
constituted a body corporated under the name of Hindi Sahitya 
Sammelan.   
 (2) The Sammelan shall have perpetual succession and a 
common seal and shall sue and be sued by the said name.  
(3) The Head Officer of the Sammelan shall be at Allahabad.  
(4) The first members of the Sammelan shall consist of — 
 (a) persons who, on the date immediately preceding the date of 
commencement of this Act,  were vishist sadasya of the Hindi Sahitya 
Sammelan registered under the Societies Registration Act, 1860 
(hereinafter called the Society) ; 
 (b) persons who, on the aforesaid date were Sthayi Sadasya of 
the said Society ; 
(c) persons who have been Presidents of the Society ; and  
 (d) persons who were awarded the Mangala Prasad P aritoshik 
by the Society.  
(5) The subsequent membership of the Sammelan shall be in 
accordance with the Niyamawali.  
Aims and 
objects of the 
Sammelan 
4. The aims and objects of the Sammelan shall be : 
(1) to work for the promotion, development and advancement of 
Hindi language, Hindi literature and Devnagri Script in India and 
foreign countries ; 
 (2) to create, print and publish Hindi literature ; 
(3) to arrange for the holdin g of examinations through the 
medium of Hindi language and to confer degrees ;  
 (4) to establish and maintain schools, colleges and other 
institutions for instructions in Hindi language and literature and also 
to affiliate schools, colleges and other institutions for its examinations; 
 (5) to affiliate institutions having for their object the promotion 
of Hindi language and literature ; 
(6) to award honorary and other degrees and academic 
distinctions to persons who may have rendered distinguished servic e 
to the cause of Hindi ;  
 (7) to confer Paritoshiks on distinguished scholars in Hindi ; 
(8) to promote and encourage research in connection wit h Hindi 
language and literature; and  
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646 
 (9) to take all other steps which may seem necessary and 
suitable for the fulfillment of the aforesaid aims and objects.  
Power and 
functions 
5. The Sammelan shall perform its duties and discharge its 
functions in accordance with the provision of the Niyamawali.  
Vesting of 
rights and 
properties 
6. (1) The Society shall, as from the date of commencement of 
this Act, cease to exist and function as such.  
(2) As from the commencement of this Act — 
 (a) all rights and all properties movable or immovable which, 
prior to the said commencement, vested in or belonged to the said 
Society shall vest in and belong to the Sammelan established by the 
Act ; 
 (b) all the debts and liabiliti es of the said Society shall be 
transferred to the Sammelan and shall thereafter be discharged and 
satisfied by it out of the aforesaid properties ; 
 (c) any reference to the Society in any instrument, will, deed or 
document, of whatever nature, including  deeds containing any 
bequest, gift or trust, executed prior to the said commencement in 
favour of the said Society, shall be construed as references to the 
Sammelan established by this Act, and  
 (d) all schools colleges and other institutions affiliated  with the 
Society prior to the said commencement shall become affiliated to the 
Sammelan on the same terms and conditions unless otherwise 
specified by the Sammelan.  
Niyamawali  7. (1) The Sammelan may frame a Niyamawali for the purpose 
of carrying into effect the provisions of this Act : 
Provided that the first Niyamawali shall be framed in 
accordance with the provisions of section 11.  
 (2) The Niyamawali shall provide for the constitution and 
establishment of a Sthayi Samiti which shall be the governi ng body of 
the Sammelan.  
 (3) Without prejudice to the generality of the foregoing 
provisions the Niyamawali may provide for all or any of the following 
matters, namely — 
 (a) the matters relating to membership, including qualifications, 
disqualifications, resignation and cessation of members of the 
Sammelan ; 
(b) the powers and functions of the Sthayi Samiti.  
 (c) the matters relating to the constitution s establishment, 
powers and functions of the Committees and Authorities of the 
Sammelan ;  
 
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648 
 (d) the conduct of elections for the constitution of the Sthayi 
Samiti and other Committees and Authorities provided in the 
Niyamawali and the decision on doubts and disputes at or in  
connection with the said elections ; 
 (e) the manner and the procedure for the discharge of duties 
performance of functions and exercise of powers of the Sammelan, the 
Sthayi Samiti Committee and other Authorities provided under the 
Niyamawali ; 
 (f) es tablishment and maintenance of a fund for carrying out 
the aims and objects of the Sammelan ;  
(g) the manner and the procedure of application of, and 
payment from the fund referred to in clause (f) 
 (h) the procedure and the forms for the maintenance of books of 
accounts and other registers and statements for the purposes of this 
Act ;  
(i) the appointment, control and other conditions of service of 
the paid employees of the Sammelan.  
 (j) the conduct of correspondence, execution of documents and 
contracts for and on behalf of the Sammelan, the Sthayi Samiti and 
other Committees and Authorities provided in the Niyamawali ;  
 (k) the conduct and prosecution of suits and proceedings by or 
against the Sammelan, the Sthayi Samiti  and other Committees or 
Authorities ; 
 (l) the matters relating to the affiliation of schools, colleges and 
other institutions ;  
(m) the matters relating to the award of degrees and academic 
distinctions ;   
 (n) the matters relating to the conferment of Paritoshiks ; 
(o) the procedure for the amendment of the Niyamawali, and  
(p) generally for such other matters which the Sammelan may 
consider necessary for carrying out its aims and objects.   
 (4) The Sammelan shall have powers to amend, from time to 
time the Niyamawali includi ng the first Niyamawali framed under 
section 11 in accordance with the procedure prescribed therein.  
 (5) A copy of the Niyamawali and the amendments made therein 
from time to time shall be forwarded to the S tate Government as soon 
as they are made.  
Constitution 
of the 
Interim 
Board. 
8. (1) There shall be established an Interim Board for the 
purposes of ,– 
(a) framing the first Niyamawali ; 
(b) holding first elections to the Sthayi Samiti ; 
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650 
 (c) carrying on the administration of the affairs of  the 
Sammelan during the Interim period. 
(2) The Interim Board shall consist of, — 
(a) a Chairman to be nominated by the State Government ; 
 (b) a Secretary to be nominated by the State Government and ; 
(c) nine  other members to be nominated by the State 
Government.   
 (3) The Interim Board shall take over charge as from the date 
its establishment is notified by the state Government in the official 
Gazette.  
(4) The quorum for a meeting of the Interim Board shall be 
three members.  
 (5) In case of any va cancy occurring in the membership of the 
Interim Board, by reason of death, resignation, or otherwise, the 
remaining members of the Interim Board shall fill up such vacancy by 
co-option but no act done or resolution passed by the Interim Board 
shall be considered to be invalid merely by reason of any such vacancy 
having remained unfilled at the time of such act or resolution.  
 (6) All decisions of the Interim Board shall be in accordance 
with the opinion of the majority of members present and voting at a 
meeting of the Interim Board.  
Interim 
Board to take 
over charge 
of 
management 
of the 
Sammelan 
and its 
properties 
9. Notwithstanding anything contained in section 7 of this Act 
or in any other law, the Interim Board shall, as from the date of 
commencement of its establishment be charged with the management, 
control and administration of affairs of the Sammelan and shall take 
over charge of all its properties including funds and properties which 
have vested in the Sammelan under section 6.  
List of first 
members.  
10. (1) The Interim Board shall, within thirty days of the date of 
its establishment, cause to be prepared, subject to such instructions if 
any, as it may receive from the State Government, a list of all persons 
who are to be considered as first m embers of the Sammelan within the 
meaning of section 3.  
 (2) The list shall be published in such manner as may be 
prescribed by the State Government.  
 (3) If at any time after the publication of list of first members 
under sub-section (2) it appears to  the Interim Board that the name of 
any person has been wrongly omitted from or wrongly entered in the 
list it may order the name to be inserted in or deleted from, the said 
list and such name shall be published in the manner prescribed by the 
State Government. Where the name of a person has been inserted as 
aforesaid, such person shall be treated in all respects as if his name 
had been inserted in the list at the time it was prepared under sub -
section (1).   
 
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652 
 (4) No person other than the persons named in the list prepared 
under this section shall be considered as first member of the 
Sammelan within the meaning of section 3.  
 (5) The Court shall take judicial notice of the sai d list and shall 
regard it as conclusive evidence that the persons named therein are 
the first members of the Sammelan.  
Framing of 
the first 
Niyamawali 
11. (1) The Interim Board shall, within a period of 1[twelve] 
months from the date of its establishmen t 2[or within such further 
period as may be specified by the State Government from time to time 
in this behalf] frame the first Niyamawali in respect of all or any of the 
matters specified in section 7.  
 (2) A draft of the Niyamawali proposed to be frame d under sub-
section (1) shall be sent to the State Government for approval.  
(3) The State Government shall, as soon as may be, after receipt 
of the draft, consider the same and may approve it with or without 
modifications.    
 (4) The Niyamawali as appro ved by the S tate Government shall 
be published by the Interim Board in the Manner prescribed by the 
State Government.  
Constitution 
of Sthayi 
Samiti by the 
Interim 
Board  
12. The Interim Board shall within a period of 3[twelve] months 
from the date of its  establishment or 4[within such further period as 
may be specified by the State Government from time to time in this 
behalf] arrange to hold the first elections to the Sthayi Samiti in 
accordance with the provisions of the Niyamawali and take such other 
steps as may be necessary for its due constitution and establishment 
within the period specified as aforesaid.  
Power of the 
Interim 
Board. 
13. In addition to and without prejudice to the powers 
conferred by this act, the Interim Board shall, during the int erim 
period exercise, for and on behalf of the Sammelan, the powers and 
perform the duties and functions hereinafter specified, that is to say,—  
 (a) to realize all rents, or other dues payable to the Sammelan 
and receive aids, donations, subscriptions, examination and other fees 
and all other sums, paid to it ;  
 (b) to spend or sanction the expenditure of funds belonging to 
the Sammelan, as the Interim Board, may, in its discretion consider 
necessary for performing its functions and carrying out its duties ; 
 (c) to operate upon all bank or other accounts of the Sammelan, 
and for the purpose, to autho rize one or more of its office -bearers from 
amongst  its  members  to operate  upon such accounts or to sign bills,  
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1.  Subs.  by S.  2 (i) of U. P. Act XXI of 1957 for [twelve].   
2.  Add  by S. 2 (ii) ibid.  
3.  Subs.  by S. 3 (i) ibid for [twelve].  
4.  Add  by S. 3 (ii) ibid. 

[The Hindi Sahitya Sammellan (Reorganization), Act, 1956]  
654 
 
 cheques, receipts or other documents which the Interim Board may 
have to sign or execute in performing its functions and carrying out its 
duties under this Act ; 
 (d) to appoint against, functionaries, or employees for exercising 
its powers and carrying out the duties assigned to it under this Act 
and to authorize them to file or defend suits or to do other acts, as may 
seem necessary during the interim pe riod, on behalf of the Interim 
Board ;  
 (e) to make bye-laws relating to the performance of its functions 
and duties under this Act ; and  
(f) to do all other acts as it may deem necessary for carrying out 
the purposes of this Act.  
Handing over 
administration 
and property.  
14. The Interim Board shall, within fifteen days of the 
establishment of the Sthayi Samiti, referred to in sub -section (2) of 
section 7, hand over the administration and management of the 
Sammelan and it s properties and funds to the Sthayi Samiti , which 
shall thereafter exercise the powers and carry out the duties assigned 
to it under the Niyamawali and as from the date of the expiry of the 
said period of fifteen day or of handing over, as aforesaid, whichever is 
earlier, the Interim Board shall cease to exist and stand dissolved.  
Abatement of 
suits and 
proceedings 
15. Notwithstanding anything contained in any law for the time 
being inforce, all suits , whether pending in the court of first instance 
or in a court of appeal or revision , concerning any dispute with regard 
to the constitution and functioning of the Society; to which the Society 
is a party, shall on the date of the commencement of this Act, abate 
and all proceedings taken in connexion therewith, stand withdrawn.  
Powers of the 
State 
Government 
to remove 
difficulties 
16. the State Government may for the purpose of removing any 
difficulties, particularly in relation to the establishment of the Interim 
Board, the framing of the first Niyamawali or the establishment of the 
Sammelan or the first Sthayi Samiti by order direct that this Act shall, 
during such period as may be specified in the order, have effect subject 
to such adaptations, whether by way of modifications, additions or 
omissions as it may deem to be necessary or expedient.  
  
 
 
  
 
 

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