LexThe UTTARAKHAND STATE COMMISSION FOR WOMEN ACT, 2005
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 142 iathd`r la[;k&Mh0,u0@&30@03
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mÙkjkapy
mÙkjkapy ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mÙkjkapy vf/kfu;e½
nsgjknwu] “kqdzokj 11 uoEcj] 2005 bZ0
dkfrZd 20] 1927 “kd lEor~
mÙkjkapy “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 616@fo/kk;h ,oa lalnh; dk;Z@2005
nsgjknwu] 11 uoEcj] 2005
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kk u lHkk }kjk
ikfjr mRrjkapy jkT; efgyk vk;ksx fo/ks;d] 2005 dks fnukad 09 uoEcj] 2005 dks vuqefr iznku dh
vkSj og mRrajkpy vf/kfu;e la[;k 28 o’kZ 2005 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk
}kjk izdkf”kr fd;k tkrk gSA
mRrjk[k.M jkT; efgyk vk;ksx vf/kfu;e] 2005
¿mÙkjk[k.M vf/kfu;e la[;k 28] o’kZ 2005À
jkT; efgyk vk;ksx dk xBu djus vkSj mlls lEcfU/kr ;k mlds vkuq’kafxd fo’k;ksa dk micU/k djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds NIiuosa o’kZ esa fo/kku lHkk }kjk fuEufyf[kr :i esa vf/kfufer gks %&
v/;k;&,d
IkzkjfEHkd
laf{kIr uke] foLrkj
vkSj izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M jkT; efgyk vf/kfu;e] 2005 gSA
¼2½ bldk lEiw.kZ foLrkj mRrjk[k.M jkT; ij gSA
¼3½ ;g ml rkjh[k dks izo`Rr gksxk tks jkT; ljdkj] jkti= e sa vf/klwpuk }kjk] fu;r
djsA
ifjHkk’kk;sa 2- bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks&
¼d½ **vk;ksx ls /kkjk 3 ds v/khu xfBr mRrjk[k.M jkT; efgyk vk;ksx vfHkizsr gS(
¼[k½ **lnL;** ls vk;ksx dk lnL; vfHkizsr gS( vkSj mlds vUrxZr lnL;&lfpo Hkh gS(
¼x½ **ukxfjdks ds vU; fiNMs+ oxksZ** ls ukxfjdks ds ,sls oxZ vfHkizsr gS ] tks mRrjk[k.M
jkT; yksd lsok ¼vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNMs+ oxksZ ds
fy, vkj{k.k½ fu;e] 2002 esa ifjHkkf’kr gS(
¼?k½ **efgyk** ds vUrxZr ckfydk ;k fd”kksjh Hkh gSA
v/;k;&2
jkT; efgyk vk;kssx
jkT; efgyk vk;ksx
dk xBu
3- ¼1½ jkT; ljdkj vf/klwpuk }kjk] mRrj k[k.M efgyk vk;ksx ds uke ls Kkr ,d fudk;
dk xBu djsxh ] tks bl vf/kfu;e ds v/khu mls iznRr “kfDr;ksa dk iz;ksx vkSj
leuqnsf”kr d`R;ksa dk ikyu djsxkA
¼2½ ;g vk;ksx fuEufyf[kr ls feydj cusxk %&
¼d½ jkT; ljdkj }kjk uke&fufnZ’V ,d v/;{k] tks efgykvksa ds fgrks ds fy, lefiZr
gks] ftlds ikl Hkkjr esa fof/k }kjk LFkkfir fdlh fo”o fo|ky; dh mikf/k fdlh
fo|k esa ;k mlds led{k ekU;rk izkIr dksbZ vU; vkgZrk gks(
¼[k½ jkT; ljdkj }kjk uke&fufnZ’V nks mik/;{k izR;sd e.My ls ,d&,d ftUgsa
efgykvksa ds mRFkku vkSj dY;k.k ds dk;Z djus dk i;kZIr vuqHko gks] vkSj ftuds
ikl Hkkjr esa fof/k }kjk LFkkfir fdlh fo”ofo|ky; dh fdlh fo/kk esa Lukrd dh
mikf/k ;k mlds le{k ekU;rk izkIr dksbZ vgZrk gksA uke&fufnZ’V mik/;{k inks ds
fy, nks vU; efgy kvksa esa ls ,d efgyk lkekU; oxZ rFkk ,d vkjf{kr Js.kh
¼vuqlwfpr tkfr@vuqlwfr tutkfr@vU; fiNM+k oxZ@vYila[;d oxZ½ dh gksxh(
¿ijUrq jkT; ljdkj tufgr esa vko”;drkuq lkj mijksDr tks
lkekU; Js.kh dk gksxk ijUrq fo”ks’k ifjfLFkfr;ksa esa jkT; ljdkj “kSf{kd ;ksX;rkvksa
esa f”kfFkyhdj.k ds lkFk fu;qDr dj ldsxhAÀ1
¼x½ jkT; ljdkj }kjk uke&fufnZ’V 18 lnL; izR;sd tuin esa ls de ls de ,d
ftUgksus efgykvkas ds mRFkku vkSj dY;k.k ds fy, dk;Z fd;k gks] vkSj ftuds ikl
Hkkjr esa fof/k }kjk LFkkfir fdlh fo”ofo|ky; dh fdlh fo/kk esa mikf/k ;k mlds
led{k ekU;rk izkIr dksbZ vU; vgZrk gks %
ijUrq mlesa vuqlwfpr tkfr] vuqlwfpr tutkfr] ukxfjdks ds vU; fiNM+s
oxZ vkSj vYila[;d oxZ ds O; fDr;ksa esa ls izR;sd dk de ls de ,d lnL;
gksxk(
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1& mRrjk[k.M vf/kfu;e la[;k 09 o’kZ 2016 dh /kkjk 2 }kjk izfrLFkkfrA
¼?k½ jkT; ljdkj }kjk uke&fufnZ’V ,d lnL;&lf po tks jkT; ljdkj ds fo”ks’k
lfpo ls vfuEu iafDr dh efgyk vf/kdkjh vkSj tks jkT; dh fdlh flfoy
lsok] ;k vf[ky Hkkjrh; lsok dh lnL; gks] ;k jkT; ds v/khu dksbZ flfoy
in] leqfpr vuqHko ds lkFk /kkj.k djrh gksA
v/;{k] mik/;{k vkSj
lnL;ksa dh inkof/k
vkSj lsok dh “krsZ
4- ¼1½ v/;{k] mik/;{k vkSj izR;sd lnL; ij xzg.k djus dh rkjh[k ls rhu o’kZ dh vof/k
i;ZUr in /kkj.k djsaxsA
¼2½ v/;{k ;k mik/;{k dh vk;q in /kkj.k djrs le; de ls de 35 o’kZ vkSj lnL; dh
vk;q in /kkj.k djrs le; de ls de 25 o’kZ dh gksuh pkfg,A
¼3½ v/;{k ;k mik/;{k ;k lnL; ¼lnL;&lfpo dks NksM +dj½ jkT; ljdkj dks lEc ksf/kr
LogLrk{kfjr ys[k }kjk fdlh Hkh le;] ;FkkfLFkfr] v/;{k ;k mik/;{k ;k lnL; dk
in R;kx ldsaxhA
¼4½ jkT; ljdkj fdlh O;fDr dks v/;{k ;k lnL; ds in ls gVk nsxh ;fn og O;fDr&
¼d½ vuqUeksfpr fnokfy;k gks tkrh gS(
¼[k½ ,sls fdlh vijk/k ds fy, fl) nks’k Bgjk;h vkSj dkjkokl ls nf.Mr dh tkrh gS
ftlesa jkT; ljdkj dh jk; esa uSfrd v/kerk vUroZfyr gS(
¼x½ fod`r fpRr dh gks tkrh gS vkSj fdlh l{ke U;k; ky; }kjk ,slh ?kksf’kr dj nh
tkrh gS(
¼?k½ dk;Z djus ls bUdkj djrh gS ;k dk;Z djus esa v{ke gks tkrh gS(
¼³½ vk;ksx ls vuqifLFk jgus dh vuqefr fy, fcuk] vk;ksx dh rhu yxkrkj cSBdks ls
vuqifLFkr jgrh gS( ;k
¼p½ jkT; ljdkj dh jk; esa mlus v/;{k ;k mik/;{k ;k lnL; ds in dk bl izdkj
nq:i;ksx fd;k gS fd ,sls O;fDr dk in ij cuk jguk yksd fgr ds fy,
gkfudkjd gks x;k gS ;k ,sls v/;{k ;k mik/;{k ;k lnL; ds :i esa cuk jguk
vU;Fkk vuqi;qDr ;k vlaxr gS %
ijUrq fdlh Hkh O;fDr dks bl [k.M ds v/khu rc rd gVk;k ugh tk,xk
tc rd fd mls bl ekeys esa lqus tku s dk ;qfDr;qDr volj u ns fn;k x;k
gksA
¼5½ mi/kkjk ¼4½ v/khu ;k vU;Fkk gqb Z fdlh fjfDr dks u;s uke&fufnZ”ku }kjk Hkjk tk;sxk
rFkk bl izdkj uke&fufnZ’V O;fDr ml O;fDr in dh “ks’k vof/k rd in /kkj.k djsxk
ftldh fjfDr ij ,sls O;fDr dks uke fufnZ’V fd;k x;k gSA
¼6½ v/;{k] mik/;{k vkSj vU; lnL;ksa dks ns; osru vkSj HkRrs vkSj mu dh lsok ds vU;
fucU/ku vkSj “krsZ ,slh gksxh] tSlh fofgr dh tk,aA
vk;ksx ds vf/kdkjh o
vU; deZpkjh
5- ¼1½ jkT; ljdkj vk;ksx ds fy, ,d fof/k fo”ks’kK rFkk nks ijke”kZnkf=;ksa lfgr ,sl s
vf/kdkfj;ksa vkSj deZpkfj;ksa dh O;oLFkk djsxh tks bl vf/kfu;ee ds v/khu vk;ksx
vkSj d`R;ksa dk n{krkioZd ikyu djus ds fy, vko”;d gksaA
¼2½ vk;ksx ds iz;kstukFkZ fu;qDr lnL;&lfpo] vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns;
osru vkSj HkRrs vkSj mu dh lsok ds vU; fucU/ku vkSj “krsZ os gksaxh] tks fofgr dh
tk,aA
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osru vkSj HkRrks dk
vuqnku esa ls fd;k
tkuk
6- v/;{k] mik/;{k vkSj lnL;ksa dks ns; osru vkSj HkRrs rFkk iz”kklfud O;;] ftlesa /kkjk
5 esa fufnZ’V lnL;&lfpo] vf/kdkfj;ksa vkSj vU; deZpkfj;ks dks ns; osru] HkRrs vkSj
isa”ku lfEefyr gS] dk Hkqxrku /kkjk 10 dh mi/kkjk ¼1½ esa fufnZ’V vuqnkuksa ls fd;k
tk,xkA
fjfDr;ksa vkfn ls
vk;ksx dh dk;Zokgh
dk vf/kekU; u gksuk
7- vk;ksx dk dksbZ dk;Z ;k dk;Zo kgh] vk;ksx esa dksbZ fjfDr fo| eku gksus ;k vk;ksx ds
xBu esa =qfV gksus ds vk/kkj ij gh vfof/kekU; ugh gksxhA
vk;ksx dh cSBd 8- ¼1½ vk;ksx tc Hkh vko”;d gks ,sls le; vkSj LFkku ij tSlk v/;{k mfpr le>s] cSB d
djsxkA
¼2½ vk;ksx vius vkSj viuh lfefr;ksa dh izfdz;k Lo;a fofu;fer djsxkA
¼3½ vk;ksx dh lHkh dk;Zokgh v/;{k ,ao lnL;&lfpo ds l;qDr gLrk{kjksa ls gh
vf/kizekf.kr dh tk,axhA
¼4½ vk;ksx }kjk le;≤ ij vko”;drkuqlkj fo”ks’k ekeyksa ds fu’iknu gsrq lfefr; ka
xfBr dh tk ldsaxhA bu lfefr;ksa ds lnL; ds :i essa vk;ksx dks ,sls O;fDr;ksa dks
tks vk;ksx ds lnL; ugh gS] mruh la[;k esa] ftruh og mfpr le>s] lg;ksftr djus
dh ”kfDr gksxh vkSj bl izdkj lg;ksftr O;fDr;ksa dks lfefr dh cSBdksa esa mifLFkr
jgus vkSj mldh dk;Zokgh esa Hkkx ysus dk vf/kdkj gksxk fdUrq mUgs ernku dk
vf/kdkj ugha gksxkA
¼5½ bl izdkj lg;ksftr O;fDr lfefr dh cSBdksa esa mifLFkr gksus fy, ,sls HkRrs izkIr
djus ds gdnkj gksxs] tks fofgr fd;s tk,aA
v/;k;&3
vk;ksx ds d`R;
vk;ksx ds d`R; 9- ¼1½ vk;ksx fuEufyf[kr lHkh ;k fdUgh d`R;ks dk ikyu djsxk] vFkkZr %&
¼d½ efgykvksa ds fy, laf/kku vkSj vU; fof/k;ks ds v/khu micfU/kr j{kksik;ksa ls
lEcf/kr lHkh fo’k;ksa dk vUos’k.k vkSj ijh{k.k djuk(
¼[k½ jkT; ljdkj dks mu j{kksik;ksa ds dk;Zdj.k ds ckjsa esa okf’kZd vkSj ,sls vU; le;ksa
ij tSlk vk;ksx Bhd le>s] fjiksVZ nsuk(
¼x½ efgykvksa dh n”kk lq/kkjus ds fy, mu j{kksik;ks ds izHkkoh fdz;kUo;u ds fy, ,slh
fjikVZ esa jkT; ljdkj dks flQkfj”k djuk(
¼?k½ efgykvksa dks izHkkoh djus okys lafo/kku vkSj vU; fof/k ;ksa ds fo|eku micU/kksa dk
le;≤ ij iqufoZyksdu djuk vkSj muds la”kks/ku dh flQkfj”k djuk] ftlls
fd ,sls fo/kkuks esa fdlh deh] vi;kZIrrk ;k =qfV;ksa dks nwj djus ds fy, mipkjh
fo/kk;h mik;ksa dk lq>ko fn;k tk lds(
¼³½ efgykvksa ls laEcfU/kr lafo/ kku vkSj vU; fof/k;ksa ds micU/kksa ds vfrdze.k ds
ekeyksa dks leqfpr izkf/kdkfj;ksa ds le{k mBkuk(
¼p½ fuEufyf[kr esa lEcfU/kr fo’k;ksa ij fopkj djuk vkSj Loizsj.kk ls /;ku nsuk %&
¼,d½ efgykvksa ds vf/kdkjksa dk oapu]
¼nks½ efgykvksa dks laj{k.k iznku djus d s fy, vkSj lerk rFkk fodkl dk
mn~ns”; izkIr djus ds fy, vf/kfu;fer fof/k;ksa ds vfdz;kUo;u]
¼rhu½ efgykvksa dh dfBukb;ksa dks nwj djus vkSj mudk dY;k.k lqfuf”pr djusa
rFkk mudks vuqrks’k miyC/k djkus ds iz;kstukFkZ uhfrxr fo’k;ksa ls mn~Hkwr
iz”uks dks leqfpr izf/kdkfj;ksa ds le{k mBkuk(
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¼N½ efgykvksa ds fo:) foHksn vkSj vR;kpkjksa ls mn~Hkwe fofufn Z’V leL;kvksa ;k fLFkfr;ksa
dk fo”ks’k v/;;u ;k vUos’k.k dj kuk vkSj ck/kkvksa dk irk yxkuk] ftlls fd mudks
nwj djus dh dk;Z ;kstukvksa dh flQkfj”k dh tk lds(
¼t½ lao/kZu vkSj f”k{kk lEcU/kh vuqla/kku djuk ftlls fd efgykvksa dk lHkh {ks= esa
lE;d~ izfrfuf/kRo lqfuf”pr djus ds mik; ksa dk lq>ko fn;k tk lds vkSj m udh
mUufr esa vM+pu Mkyus ds fy, mRr jnk;h dkj.kksa dk irk yxkuk tSls vkokl vkSj
cqfu;knh lsokvksa dh izkfIr esa deh] mckÅiu vkSj mithfodktU; Lo kLFk ifjladVks
dks de djus ds fy, efgykvksa dk mRikndrk dh o`f) ds fy, lgk;d lsokvksa vkSj
izkS|ksfxdh dh vi;kZIrrk(
¼>½ efgykvksa ds lkekftd&vkfFkZd fodkl dh ;kstuk iz fdz;k esa Hkkx ysuk vkSj mu ij
lykg nsuk(
¼¥½ jkT; ds v/khu efgykvksa ds fodkl dh izxfr dk ewY;kdau djuk(
¼V½ fdlh tsy] lq/kkjx`g] efgykvksa dh l aLFkk ;k vfHkj{kk ds vU; LFkku dk tgk¡
efgykvksa dks canh ds :i esa ;k vU;Fkk j[kk tkrk gS] fujh{k.k djuk ;k djokuk vkSj
;fn vko”;d gks] mipkjh dk;Zokgh ds fy, lEcfU/kr izkf/kdkfj;ksa ls ckrphr djukA
¼B½ cgqla[;d efgykvksa dks izHkkfor djus okys iz”uks ls lEcfU/kr eqdneksa ds fy, /ku
miyC/k djkuk(
¼M½ lEiw.kZ jkT; esa ; k jkT; ds fdlh fof”k’V {ks= esa efgykvksa ds fo:) vijk/kksa ls
ftlesa cky fookg] ngst] cykRdkj] vijg.k NsM +NkM+ vkSj efgykvksa ds vuS frd
O;kikj ls lEcfU/kr vijk/k Hkh lfEefyr gS vkSj izlo djus ;k ulcanh ;k izlo ;k
f”k”kq tUe esa fpfdRlh; mis{kk ds ekeyksa ls] lEcfU/kr lwpukvksa dk ladyu djuk(
¼<+½ efgykvksa ds fo:/k vR;kpkj ls lEcfU/kr ekeyks ls fuiVus ds fy, l`ftr jkT;
iqfyl izdks’B ;k lEHkkxh; iqfyl izdks’Bksa ls leUo; djuk vkSj lEiw.kZ jkT; esa ;k
jkT; ds fdlh fof”k’V {ks= esa tuer rS;kj djuk ] ftlls ,sls vR;kpkjksa ds vijk/kksa
dh rsth ls [kcj nsus vkSj mudk irk yxkus vkSj vijk/kh ds fo:) o krkoj.k rS;kj
djus esa lgk;rk nh tk lds(
¼.k½ viusa d`R;ksa ds ikyu esa /kkjk 16 ds v/khu jftLVªhd`r fdlh LoSfPNd laxBu dh
lgk;rk ysuk(
¼r½ dksbZ vU; fo’k; ftls jkT; ljdkj mls fufnZ’V djsA
¼2½ jkT; ljdkj] jkT; fo/kku lHkk ds le{k] vk;ksx dh fjiksVZ vkSj mlds lkFk mldh
flQkfj”kksa ij dh xbZ ;k fd;s tkus ds fy, izLrkfor dk;Zokgh vkSj ,slh fdlh
flQkfj”k dks vLohdkj fd;s tkus ds dkj.k] ;fn dksbZ gks] dk Li’Vhdj.k nsrs gq,
Kkiu j[kok,xhA
¼3½ fdlh okn dk fopkj.k djus esa flfoy U;k;ky; dks izkIr lHkh “kfDr;k¡ vk;ksx dks
/kkjk 9 dh mi/kkjk ¼1½ ds [k.M ¼d½ vkSj [k.M ¼p ½ esa mi[k.M ¼,d½ esa fufnZ’V
fdlh ekeys dk v Uos’k.k djrs le; vkSj fo”ks’kr% fuEufyf[kr ekeyksa ds lEcU/k esa
izkIr gksxh] vFkkZr%&
¼d½ jkT; ds fdlh O;fDr dks leu djuk vkSj gkftj dj kuk vkSj “k iFk ij mldh
ijh{kk djuk(
¼[k½ fdlh nLrkost dks izdV vkSj is”k djus dh vis{kk djuk(
¼x½ “kiFk&i=ksa ij lk{; xzg.k djuk(
¼?k½ fdlh U;k;ky; dk dk;kZy; ls fdlh yksd vfHkys[k ;k mld h izfr dh vis{ kk
djuk(
¼³½ Lkf{k;ksa vkSj nLrkostksa dh ijh{kk ds fy, deh”ku tkjh djuk( vkSj
¼p½ dksbZ vU; fo’k;] tks fofgr fd;k tk,A
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v/;k;&4
for] ys[ks vkSj ys[kk ijh{kk
jkT; ljdkj }kjk
vuqnku
10- ¼1½ jkT; ljdkj] jkT; fo/kku lHkk }kjk bl fufer fof/k }kjk fd;s x;s lE;d~ fofu;ksx
ds i”pkr~ vk;ksx dks vuqnku ds :i esa ,slh /kujkf”k dk Hkqxrku djsxh tks jkT;
ljdkj bl vf/kfu;e ds iz;kstuksa ds fy, mi;ksx fd;s tkus ds fy, Bhd le>sA
¼2½ vk;ksx] bl vf/kfu;e ds v/khu d`R;ksa dk iky u djus ds fy, mruh /kujkf”k ] tSlh
og Bhd le>s] O;; dj ldrk gS vkSj ,slh /kujkf”k dks mi/kkjk ¼1½ fufnZ’V vuqnku
ls ns; O;; ekuk tk,xkA
ys[kk vkSj ys[kk ijh{kk 11- ¼1½ vk;ksx leqfpr ys[kk vkSj vU; lqlaxr vfHkys[k j[ksxk vkSj ys[ks dk ,d okf’kZd
fooj.k ,sls iz:i esa] tSlk fofgr fd;k tk,] rS;kj djsxkA
¼2½ vk;ksx ds ys[kkvksa dh ys[kk ijh{kk] funs”kd] LFkkuh; fuf/k ys[kk] mRrjk[k.M jkT; }kjk
okf’kZd :i esa rS;kj dh tk,xhA
okf’kZd fjiksVZ 12- vk;ksx izR;sd foRrh; o’kZ ds fy, ,sls iz:i esa vkSj ,sls le; ij tSlk fofgr fd;k
tk,] iwoZorhZ foRrh; o’kZ ds nkSjku vius fdz;kdykiksa dk iwjk fooj.k nsrs gq, viuh
okf’kZd fjiksVZ rS;kj djsxk vkSj mldh ,d izfr jkT; ljdkj dks vxzlkfjr djsxkA
okf’kZd fjiksVZ vkSj ys[kk
ijh{kk fjiksVZ dk fo/kku
lHkk ds le{k j[kk tkuk
13- jkT; ljdkj fjiksVZ izkIr djus ds i”pkr~ ;Fkk”kh/kz muesa nh x;h flQkfj”kksa ij dh xbZ
dk;Zokgh vkSj ,slh fdlh flQkfj”kksa dks v Lohdkj fd;s tkus ds dkj.kksa] ;fn dksbZ gksa]
ds Kkiu ds lkFk okf’kZd fjiksVZ vkSj ys[kk ijh{k k fjiksVZ fo/kku lHkk ds le{k
j[kok;sxhA
v/;k;&5
izdh.kZ
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yksd lsod gksuk
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jkT; ljdkj vk;ksx ls
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fofgr jhfr ls vkosnu dj ldsxkA
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larq’V djus ds i”pkr~] ,sls laxBu dks ,sls iz:i esa vkSj ,slh jhfr ls] tSlh fofgr dh
tk,] jftLVj dj ldsxkA
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O;fDr dks miyC/k djk,xk] ;fn ,sls U;k;ky;] izf/kd kjh ;k O;fDr }kjk ,slh vis{kk
dh tk;A
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i”pkr~ fyf[kr :i esa vfHkfyf[kr dkj.kksa ls jn~n dj ldsxkA
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ds fy, lger gks rks rRi”pkr~ ;g ,sls ifjofrZr :i esa gh izHkkoh gksxk] fdUrq ,sls
ifjofrZr gksus ls mlds v/khu igys dh xbZ fdlh ckr dh fof/kekU;rk ij dksbZ
izfrdwy izHkko ugh iM+sxkA
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dfBukbZ dks nwj dj ldrh gS %
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ugh fd;k tk,xkA
¼2½ mi/kkjk ds v/khu fd;k x;k dksbZ Hkh vkns”k] mlds fd, tkus ds i”pkr~ jkT; fo/kku
lHkk ds le{k j[kk tk,xkA
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fujflr fd;k tkrk gSA
¼2½ ,sls fujlu gksrs gq,s Hkh mDr vf/kfu;e ds v/khu dh x;h dksbZ ckr ;k dkjZokbZ bl
vf/kfu;e ds rRLFkkuh micU/kksa ds v/khu le>h tk;sxhA
THE UTTARAKHAND STATE COMMISSION FOR WOMEN ACT, 2005
[Uttarakhand Act No. 28 of 2005]
to constitute Uttarakhand State commission for Women to provide for the matters
connected therewith or incident thereto
AN
ACT
Be it enacted by the State Assembly in the Fifty-sixth year of the Republic of India, as
follows:-
CHAPTER-I
Preliminary
Short title,
extent and
commencement
1- (1) This Act may be called the Uttara khand State Commission for
Women Act, 2005.
(2) It extends to the whole State of the Uttarakhand.
(3) It shall come into force on such date, as the State Government may,
by the notification in the Official Gazette, appoint.
Definitions 2- In this Act, unless the context otherwise requires- ..
(a) "Commission" means the Uttarakhand State Commission for Women
constituted under section 3;
(b) "Member" means a Member of the Commission and include the
Member-Secretary;
(c) "Other Backward Classes of Citizens" means such classes of citizens
as defined in the Uttara khand State Public Services (Reservation for
the Scheduled C astes, Scheduled Tribes and Other Backward
Classes) Rules, 2002;
(d) "Women" includes a girl or a juvenile.
Chapter-2
The State Commission for Women
Constitution of
the Commi -
ssion for
Women
3- (1) The State Government shall constitute a State body to be known as the
Uttarakhand State Commission for women to exercise the powers
conferred on and to perform the functions assigned to it, under this
Act.
(2) The Commission. shall consist of--
(a) a Chairperson committed to the cause for women, to be
nominated by the State Government having a degree of any in
any discipline University established by law in India, or any
equivalent recognized qualifications;
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(b) two Vice -Chairpersons one each from every Division to be
nominated by the State Government who have sufficient
experience in the field of up liftmen of women and their welfare
activities, and possessing a degree in any discipline of any
University e stablished by law in India or any equivalent
recognized qualifications;
{Provided that the State Government in Public interest
as per requirement in addition of two vice president shall be
appoint in one vice president who shall be g eneral category and
for specific ground there is a relaxation in regard of educational
qualification only given by the State Government. }1
(c) eighteens members, at least one from each district, who have
worked for upliftment and welfare of women and po ssessing a
degree in any discipline any University established by law in
India, or equivalent recognized qualifications:
Provided that at least one member each shall be from
amongst persons belonging to the Scheduled Castes, the
Scheduled Tribes, Other Backward Classes of citizens and
minorities respectively;
(d) a member -secretary to be nominated by the State Government,
who is an lady officer not below the rank of Special Secretary and
who is a member of a Civil Service of the Sta te or of an All India
Service or holds a Civil Post under the State with sufficient
experience.
Term of office
and condi tions
of ser vice of
Chairperson,
Vice-
Chairpersons
and Members
4- (1) The Chairperson, Vice-Chairpersons and every Members shall hold
office for a period of three years from the date in enter upon her
office.
(2) The Chairperson and Vice-Chairpersons should be of at least 35 years
of age and the Member should be of at least 25 years of age at the
time of holding her office.
(3) T he Chairperson or the Vice -Chairpersons or a Member (other than
Member Secretary) may, by writing and addressed to the State
Government, resigns from the office of Chairpersons or the Vice
Chairpersons or, as the case may be, of the Member at any time.
(4) The State Government shall remove a person from the office of
Chairperson or Vice-Chairpersons or a Member, if that person-
(a) becomes undischarged insolvent;
(b) gets convicted and sentenced to imprisonment for an offence
which in the opinion of t he State Government involves moral
turpitude:
(c) becomes of unsound mind and extends so declared by a
competent court;
(d) refuses to act or becomes incapable of acting;
(e) is, without obtaining leave for absence from the Commission,
absent from three consecutive meetings of the Commission: or
(f) in the opinion of the State Government has so abused the position
of Chairperson or Vice-Chairpersons or Member as to render that
persons continuance i n office detri mental to the public interests
or the continuance of such persons Chairperson, Vice -
Chairpersons or Member is otherwise improper or irrelevant:
----------------------------------------------------------------
1- Subs. by section 2 of Uttrakhand Act no 09 of 2016.
Provided that I f persons shall be removed under this
clause until that person has been given a reasonable opportunity
of being heard in the matter.
(5) A vacancy caused under sub -section or otherwise shall be filled by
fresh nomination and the person so no minated Shall hold office for
remaining period of the post of that person against whose vacancy
such person has been nominated.
(6) The salary and. allowances payable to, and other terms and
conditions of service of the Chairperson, the Vice -Chairpersons and
other Members shall be such as may be-prescribed.
Officers and
other Emplo yees
of
the Commission
5- (1) The State Government shall provide the Commission with a law
expert and two advisers, such officers and employees as may be
necessary for the efficient performance of the functions of the
commission under this Act.
(2) The salaries and allowances payable to, and other terms and
conditions of services of the Member -Secretary, the officers and the
employees appointed for the purpose of the Comm ission, shall be
such as may be prescribed.
Salaries and
Allowances be
paid out of the
Grants
6- The salaries and allowances payable to the Chairperson, Vice -
chairpersons and Members and the administrative expenses,
including salaries, allowances an d pensions payable to the officers
and other employees referred to in section 5, shall be paid out of the
grants referred to in sub-section (1) of section 10.
Vacancies etc.
not to invalid-
date procee -
dings of the
Commission
7- No act or proceeding of the Commission shall be invalid on the
ground merely of the existence of any vacancy or defect in the
constitution of the Commission.
Meetings of the
Commission
8- (1) The Commission sh all meet at such time and places , as and when
necessary, as the Chairperson may think fit.
(2) The Commission shall regulate its own procedure and the procedure
of the committees thereof,
(3) All proceedings of the Commission shall be authicanted by the joint
signature of the Chairperson and the Member-Secretary.
(4) The Commission may constitute committees from time to time for
execution of special cases as per requirement, The Commission shall
be empowered to associate such persons as members of these
committees who are not the members of Commission, in such
number has it may deem fit and the persons so associated will have
the right to be present in the meetings of the committee and to take
parts in its proceedings, but they will not have right to vote.
(5) The person's so associated shall be entitled to receive such
allowances for at tending the meeting of the committee, as may be
prescribed.
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Chapter-3
Functions of the Commission
Functions of the
Commission
9- (1) The Commission shall perform all or any other functions, namely--
(a) investigate and examine all matters relating to safeguards
provided for women under the constitution and other laws;
(b) present to the State Government annually and at such time as the
Commission may deem fit, report s upon the working of those
safeguards;
(c) make in such reports, recommendation for effective
implementation of those safeguards for improving the conditions
of women;
(d) review, from time to time, existing provisions of the constitution
and other law s affecting women and recommend amendments
there to so as to suggest remedial legislative measures to meet
any lacunae, inadequacies or shortcomings in such legislations;
(e) take up cases of violation of the provisions of the constitution
and other laws relating to women with the appropriate authorities;
(f) look into subjects and take sumoto notice of the matters relating
to-
(i) deprivation of women's rights,
(ii) non-implementation of laws enacted to provide protection to
women and also to achi eve the objective of equality and
development,
(iii) non -compliance of policy decisions, guidelines or
instructions aimed at mitigating hardships and ensuring
welfare and providing relief to women, and to take up the
issues arising out of such matters with appropriate authorities;
(g) call for special studies or investigations into specific problems of
situations arising out of discrimination and atrocities against
women and identify the constrains so as to recommend strategies
for their removal;
(h) undertake promotional and educational research so as to suggest
ways of ensuring due representation of women in all spares and
identify factors responsible for impending their advancement,
such as, take of access to housing and basic services inadequate
support services and technologies for reducing drudgery and
occupational health hazards and for increasing their producing;
(i) participate and advice on the planning process of socio -economic
development of women;
(j) evaluate the progress of the development of the women under the
State;
(k) inspect or cause to be inspected a jail, remand home, women
institution or other place of custody where women are kept as
prisoner or otherwise and take up with the concerned authorities
for remedial action, if found necessary;
----------------------------------------------------------------------------------
(l) fund litigation involving issues affecting a large body of women;
(m) collect information relating to offences against women, including
offences pertaining to child marriage, dowry, rape, abduction, eve
teasing and immoral traffic of women and the cases of medical
negligence in confinement or westernization or child birth in
entire State or in any particular area of the State;
(n) coordinate with S tate police cell or regional police cell for
dealing with cases relating to atrocities against women and to
mobilize public opinion in the entire State or any particular area
of the State so as to assist for promptly informing offences of
such atrocities and to investigate them and in creating atmosphere
against the offender;
(o) seek assistant of any voluntary organization registered under
section 16 in performance of its functions;
(p) any other matter which may be referred to it by the State
Government.
(2) The State Government shall cause the report of the Commission to be
laid before the State Assembly along with a memorandum explaining
the action taken or proposed to be taken and the reasons for the non -
acceptance, if any of, any of such recommendations.
(3) The Commission shall, while investigating any matter referred to in
clause (a) and sub -clause (i) of clause (f) of section 9, have all the
powers of a Civil Court trying a suit and in particular, in respect of
following matters, namely--
(a) summoning and enforcing the attendance of any person of the
State and examining him own auth;
(b) requiring the discovery and production of any document;
(c) receiving evidence on auth;
(d) requisitioning any public document or copy their of from any
court or office;
(e) issuing commissions for the examination of witnesses and
documents;
(f) any other matter which may be prescribed.
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Chapter-4
Finance, Accountant and Audit
Grants by State
Government
10- (1) The State Government shall after due appropriation made by the State
Assembly by law, in this behalf, pay to the Commission by way of
grants such sums of money as the State Government ma y think fit for
being utilized for the purposes of this Act.
(2) The Commission may spend such sums as it think fit for performing
the functions under this Act and such sums shall be treated as
expenditure out of the grants referred to in sub-section (1).
Accounts and
Audit
11- (1) The Commission shall maintain proper accounts and other relevant
records and prepare Annual Statement of accounts in such form as
may be prescribed.
(2) The accounts of the Commission shall be audited annually by t he
Director, Local Funds Account, Uttaranchal.
Annual Report
12- The Commission shall prepare in such form and at such time, for
each financial power, as may be prescribed, giving a full account of
its activities during previous financial year and for ward a copy
thereof to the State Government.
Annual Report
and Audit
Report laid
before the State
Assembly
13- The State Government shall cause the annual to be report Audit
together with a memorandum of action taken on the recommendation
contained therein, and the reasons for the non -acceptance, if any, of
any of such recommendation and the Audit Report to be laid as soon
as may be after the reports are received, before the State Assembly.
Chapter-5
Miscellaneous
Chairperson,
Vice
Chairperson,
Members,
Members-
Secretary Officers
and
Employees of
Commission
shall deemed
to be public
servants
14- Chairperson, Vice -Chairperson, Members, Member -Secretary,
Officers and Employees of the Commission shall deemed to be
public servants within the meaning of section 21 of the Indian Penal
Code, 1860.
State Govern- 15- The State Government shall consult the Commission on all major
ment to consult
Commission
policy matter affecting women.
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Registration of
Voluntary
Organization
16- (1) Any voluntary organization engaged in welfare activities of women,
desirous to assist the Commission in performance of its functions
may apply for registration to the Commi ssion in the prescribed
manner.
(2) The Commission may, after satisfying itself regarding importance,
role and utility of such organization in the society, registered such
organization in such form and in such manner as mar be prescribed.
(3) The Commi ssion shall make available the list of the organizations
register under this section to any court, authority or person if required
so by such court, authority or person.
(4) The Commission may cancel the reg istration ·of any organization f or
the reason s to be re corded in writing after giving· reasonable
opportunity hearing to such organization.
(5) The decision of the Commission under sub-section (4) shall be final.
Protection of
action shall
taken in good
faith
17- No suit, prosecution or other legal proceeding lie against any person
for any act done or intended to be done intended in good faith in
pursuance of the provisions of this Act or the Rules made thereunder.
Power to make
Rule
18- (1) The State Government may, by notification, make rules for carrying
out the provisions of this Act.
(2) In particular and without prejudice to the; generally of foregoing
powers, such rules may provide for all any of the following matters,
namely ;--
(a) Salary and allowances payable to, and the oth er terms and
conditions, of the Chairperson, the Vice -Chairperson, and'
Members under sub -section (6) of section 4 and of M ember-
Secretary, the officers and other employees under sub -section (2)
of section 5;
(b) Any matter under clause (f) of section 9;
(c) The form, in which Annual Report is to be prepared under
section 12;
(d) The fees to be prescribed for any purpose of the Act;
(e) Any other matter which is required to be or may he prescribed.
(3) Every rule made under this Act shall be laid, as soon as may be after
it is m ade before the State Assembly. i f the State Assembly agree to
make any amendment in that rule, then the rule shall thereafter be
effective in such amended form but such amendment shall be without
prejudice to the validity or anything previously done under that rule.
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Power to
remove
difficulties
19- (1) If there arises any difficulty in giving effect to the provisions of this
Act, the State Government may by such order, not in consistent with
the provision of this Act, remove that difficulty;
Provided that no such order shall be made after the expiry of
two years from the commencement of this Act.
(2) Every order made under sub -section (1 ) shall be laid after b eing
issued, before the State Assembly.
Repeal and
Saving
20- (1) The Uttar Pradesh State Commission for Women Act, 1997 is hereby
repealed in the context of Uttarakhand.
(2) Notwithstanding such repeal anything done or any action taken under
the said Act s hall be deemed to have been done or taken under the
corresponding provisions of this Act.