LexThe UNITED PROVINCES PRADESHIK ARMED CONSTABULARY ACT, 1948
Uttarakhand · state statute
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1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ dkUlVscqyjh ,sDV
¿la;qDr izkUr vf/kfu;e la[;k 40] 1948À
THE UNITED PROVINCES PRADESHIK ARMED CONSTABULARY
ACT, 1948
[U. P. Act No. XL OF 1948]
97
1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ dkUlVscqyjh ,sDV1
¿la;qDr izkUr vf/kfu;e la[;k 40] 1948À
mRrj izns”k vf/kfu;e la[;k 27] 1950
mRrj izns”k vf/kfu;e la[;k 30] 1956
,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`r }kjk la”kksf/kr
¿la;qDr izkUrh; ysftLysfVo vlsEcyh rFkk ysftLysfVo dkSafly us dze”k% 18 vDVwcj]
1948 rFkk 5 uoEcj] 1948 dh cSBd eas Lohd`r fd;k A
9 fnlEcj] 1948 bZ0 dks xoZuj us Hkkjrh; ¼vLFkk;h fo/kku½ vkns”k lu 1947 bZ0 }kjk
voLFkkuqdwy ifjofrZr Hkkjr&”kklu fo/kku lu~ 1935 bZ0 dh /kkjk 75 ds v/khu Lohd`fr iznku
dh vkSj la;qDr izUrh; “kkldh; vlk/kkj.k xtV]fnukda 13 fnlEcj] 1948 bZ0 esa izdkf”kr
gqvkAÀ
¿izknsf”kd vkEMZ dkUlVscwyjhÀ2 dks fu;fer djus ds fy;s
,d ,sDV
D;ksafd ;g mfpr vkSj vko”; d gS fd la;qDr izkUrh; vkEMZ dkUlVscqyjh dks
laxfBr rFkk fu;f er djus ds fy;s O;oLFkk dh tk;s] blfy;s fuEufyf[kr dkuwu cuk;k
tkrk gS (
Hkwfedk
1&& ¼1½ bl ,sDV dk uke 1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ
dkUlVscqyjh ,sDV gksxkA
laf{kIr uke] foLrkj rFkk
izkjEHk
¼2½ ;s ,sDV iwjs ¿mRrj izns”kÀ4 eas ykxw3 gksxk A
¼3½ ;g ,sDV rqjUr ykxw gksxk A
1- mn~ns”;kas vkSj dkj.kksa ds fooj.k ds fy;s fnukad vDVwcj] 1948 dk xtV 152 nsf[k;s(
2- lEiw.kZ vf/kfu;e eas tgka dgha Hkh vfHkO;fDr ¼ izkUrh; vkEMZ dkUlVscqyjh½ vk;h gks] mls m0iz0vf/kfu;e
la0 30] 1956 }kjk ¼izknsf”kd vkEMZ dkUlVscqyjh½ eas cnyh le>h tk;s A
3- bl vf/kfu;e dk foLrkj bl lkj.kh ds LrEHk 1 eas mfYyf[kr {ks=ksa eas LrEHk 2 eas mfYyf[kr vf/kfu;e
;k vkMZj ds v/khu fd;k x;k gS vkSj bls {ks=ksa eas] LrEHk 3 esa mfYyf[kr foKfIr] ;fn dksbZ gks] ds v/khu
ml fnukad ls tks izR;sd ,sls {ks= ds lkeus LrEHk 4 eas mfYyf[kr gS] izo`Rr fd;k x;k gS A
{ks= vf/kfu;e vFkok vkMZj
ftuds v/khu foLrkj fd;k
x;k
foKfIr] ;fn dksbZ gS]
ftuds v/khu izo`Rr
fd;k x;k
frfFk ftlls izo`Rr]
fd;k x;k
1 2 3 4
1& ftyk jkeiqj jkeiqj ¼,Iyhds”ku vkQ
ykt½ vkMZj 1950
&& 30 fnlEcj] 1949
2& ftyk cukjl cukjl ¼,Iyhds”ku vkQ
ykt½ vkMZj 1949
3261 ¼1½¼2½] fnukad
30 uoEcj] 1949
30 uoEcj] 1949
3& ftyk fVgjh x<+oky fVgjh x<+oky ¼,Iyhds”ku
vkQ ykt½ vkMZj 1949
rnSo rnSo
4& ftyk nsgjknwu esaa tkSulkj&
ckoj ijxuk
1950 bZ0 dk m0iz0 ,sDV
la0 27
&& 2 flrEcj 1950
5& ftyk fetkZiqj dk dSewj jsat
dk nf{k.kh Hkkx
** && **
4- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy;s izfrLFkkfir A
98
¿1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ dkUlVscqyjh ,sDVÀ ¿/kkjk 2&5À
2&& bl ,sDV eas] tc rd fd dksbZ ckr] fo’k; ;k izlax ds foijhr u gks&& ifjHkk’kk,a
¼1½ ^^dek.MsaV**] ^^vflLVsaV dek.MsaV** vkSj ^^,sMtqVsaV** ls rkRi;Z ,sls O;fDr;ksa ls gS ]
ftudk ¿jkT; ljdkjÀ 1 us ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 ds mu inkas ij f u;qDr fd;k x;k
gksA
¼2½ ¼izknsf”kd vkEMZ dkUlVscqyjh ds vf/kdkjh ½ ls rkRi;Z ,sls O;f Dr ls gS ] tks bl
,sDV ds vUrxZr ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 esa fu;fer fd;k x;k gks vkSj ftlus bl ,sDV
ds vkns”kksa ds vuqlkj ,sls QkeZ esa ,d oDrO; ij vius gLrk{kj fd;s gks] tks ifjf”k’V esa fn;k
x;k gSA
¼3½ ^^fo”okl djus dk dkj.k** ¼jkstu Vw foykst½] ^^lkijk/k cy iz;ksx** ¼fdzfeuy
QkslZ½ vkSj ^^izgkj** ¼vlkYV½ “kCnksa ds ogh vFkZ gkssxssa] tks dze”k% muds Hkkjrh; n.M lafgrk
¼bf.M;u ihuy dksM½ esa ekus x;s gS A
,sDV la0 45] 1860 bZ0
¼4½ ¿ izknsf”kd vkEMZ dkUlVscqyjh À2 ds fdlh ,sls vf/kdkjh ds laca/k esa ^^mPp
inkf/kdkjh** ls rkRi;Z fdlh ,sls in ¼jSad½ ds vf/kdkjh ls gS tks] tSlk fd fu/kkZfjr fd;k x;k
gks] ,sls vf/kdkjh ds in ls Åps in dk gks A
¼5½ ¿***À3
¼6½ ^^fu/kkZfjr** ls rkRi;Z bl ,sDV ds v/khu cuk;s x;s fu;eksa }kjk fu/kkZfjr fd;s gq,
gS A
3&& ¿jkT; ljdkjÀ 1 ,d ny cukdj dk;e j[ksxh ] ftldk ¿izknsf”kd vkEMZ
dkUlVscqyjhÀ2 uke gksxk vkSj mldh ,d ;k ,d ls vf/kd dEifu;ka ,sls <ax ls vkSj ,slh
vof/k ds fy;s cuk;h tk;sxh] tks fu/kkZfjr fd;s tk;saA
ny dk uke
4&& blls igys fd dksbZ O;fDr] pkgs iqfyl ,sDV lu~ 1861 bZ0 ds v/khu ¿mRrj
izns”kÀ4 iqfyl ny esa HkrhZ gks pqdk gqvk gks] ;k u HkrhZ gqvk gks] ¿ izknsf”kd vkEMZ
dkUlVscqyjhÀ2 ds fdlh ,sls vf/kdkjh ds in ij fu;qDr fd;k tk;s ] mldks ifjf”k’ V esaa
fn;k gqvk oDrO; ¼LVsVeasV½ dksbZ eftLVªsV] dek.MsaV] vflLVsaV dek.M saV i<+dj lquk;sxk
vkSj ;fn vko” ;d gks rks mls mDr oDrO; le>k nsxk vkSj og O;fDr bl ckr dh
Lohd`fr esa viuk gLrk{kj djsxk fd mDr oDrO; mldks bl rjg i<+dj lquk;sxk vkSj
le>k;k x;k gS vkSj mDr eftLVªsV] dek.MsaV] vflLVsaV dek.MsaV tSlh Hkh n” kk gks] blds
izek.k essa vius gLrk{kj djsxk A
izknsf”kd vkEMZ dkUlVs &
cqyjh ds vf/kdkfj;ksa dh
HkrhZ vkSj mudk vyx
fd;k tkuk ,sDV la0 5]
1861
5&& /kkjk 6 ls 8 rd ds vkns”kksa dks ln So ekurs gq;s ¿ izknsf”kd vkEMZ
dkUlVscqyjhÀ2 dk izR;sd lnL; fu;qDr gksus ij vkSj ml le; rd tc rd fd og
mldk lnL; jgs] iqfyl vf/kdkjh le>k tk;sxk vkSj ,slh “ krksZ] izfrca/kksa vksSj ca/kuks ds
lkFk] tks fu/kkZfjr fd;s tk;s] mldks og lc vf/kdkj] vfo”ks’ kkf/kdkj] nkf;Ro] fuxzg] n.M
vkSj laj{k.k izkIr gksaxs s vkSj muds v/khu og jgsx] tks fu;ekuqlkj fu;qDr iqfyl vQlj
dks iqfyl ,sDV] 1861 bZ0 ;k fdlh ,sls vU; dkuwu ds] tks ml le; ykxw gks] ;k muds
vUrxZr cus fdUgha fu;e ksa ¼:Yl½ ;k vf/kdkjksa ¼jsxqys” kUl½ ds }kjk izkIr gksa] ; k ftuds
v/khu og gks] fdUrq og “krsZ] izfrca/k vkSj ca/ku bl ,sDV ds vkns”kksa ds izfrdwy u gksaxsa A
fu;qDr gksus ij izR;sd
lnL; ds vf/kdkj
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesaV½ ds fy;s izfrLFkkfir A
2- bl vf/kfu;e ds izFke i`”B ij ikn&fVIi.kh la[;k 2 nsf[k;s A
3- “kCn ^^Mksfefu;u** dk rkRi;Z ^^Mksfefu;uv vkQ bafM;k** ls gS] ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk
fudky fn;s x;s A
4- mi;qZDr }kjk ¼;wukbVsM izkfoUlst½ ds fy;s izfrLFkkfir A
99
¿1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ dkUlVscqyjh ,sDVÀ ¿/kkjk 6&7 À
6&& ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 ds fdlh Hkh vf/kdkjh dks] tks&& vf/kd ?kksj vijk/k
¼d½ fdlh lsuk fonzksg ¼xnj½ ;k jktnzksg dks izkjEHk djs] HkM+dk;sa ;k djok;s] ;k
mleas lfEefyr gks vFkok fdlh lsuk fonzksg ;k j ktnzksg ds le; mifLFkr gksus ij mls
nckus ds fy;s viuk iwjk iz;Ru djsa ;k ;g tkurs gq;s] ; k bldk fo”okl djus dk dkj.k
j[krs gq;s fd fdlh lsuk esa fonzksg gks jgk gS ;k lsuk dk fonzksg djus dk fopkj gS] bldh
lwpuk rqjUr vius dekafMax ;k vU; mPpkf/kdkjh dks u nsa ( ;k
¼[k½ vius mPp vf/kdkjh ds fo:) ] pkgs og ml le; drZO; ikyu dj j gk gks
;k u dj jgk gks] lkijk/k cy iz;ksx ¼fdzfeuy QkslZ½ djsa ;k ,sls cy& iz;ksx djus dk
iz;Ru djsa ;k vius mPp vf/kdkjh ij izgkj ¼vlkYV½ djas ( ;k
¼x½ vius ,sls LFkku ¼iksLV½ ;k igjs ¼xkMZ½ dks NksM+ nsa ;k ogka ls gV tk;s ftl
ij mldh fu;qfDr dh xbZ gks ;k ftldk laj{k.k djuk mldk drZO; gks ( ;k
¼?k½ fdlh ,sls O;fDr ls] tks ¿;wfu;uÀ 1 ds fo:} l’kL= fonzksg gks ;k ¿ ;wfu;uÀ1
dk fonzksgh gks] izR;{k ;k vU; :Ik ls i= O;o gkj djas ;k mls lgk;rk nas ;k l”kL= fonzksgh
dks NqVk;s ;k rqjUr gh vius dekafMax ;k vU; inkf/kdkj h dks ,slk dksbZ i=& O;ogkj]
ftldk mldks Kku gks] izdV ugha djsa ( ;k
¼³½ ukSdjh NksM+ dj Hkkx tk;s (
vijk/kh Bgjk;s tkus ij vkthou dkjkokl ¼bfEiztuesaV Qkj ykbQ½ ;k ,sls
dkjkokl dk n.M fn;k tk;sxk ftldh vof/k pkSng o’ kZ rd gks ldrh gS vkSj mldk
vFkZ&n.M Hkh fn;k tk ldsxkA
7&& ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 ds fdlh Hkh vf/kdkjh dks] tks&& de ?kksj vijk/k
¼d½ fdlh larjh dks ekjs ;k ml ij izgkj djsa( ;k
¼[k½ fgjklr ¼,jsLV½ ;k LFkku kls/k ¼dUQkbueasV½ ea s gksrs gq;s fgjklr ;k
LFkkukls/k ls Hkkx tk;s ( ;k
¼x½ vius drZO;&ikyu eas vius mPp vf/kdkjh ds izfr vR;Ur vukKkdkjh ;k
vf”k’V gks ( ;k
¼?k½ ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 ds fdlh vf/kdkjh dks ] tks in ¼jSad½ ;k
LFkku eas mlls uhps gks] ekjs ;k mlds lkFk )s’kiw.kZ nqO;Zogkj djsa ( ;k
¼³½ dke u djus dh bPNk ls chekj gksus dk cgkuk cukuk ;k vf Hku; djsa ;k
LFkku vki esa dksbZ jksx ;k nqcZyrk mRiUu djs vius vki essa dksbZ jksx ;k nqcZyrk mRiUu
djas ;k tku&cw> dj vius LoLFk gksus eas nsjh yxk;s ;k vius jksx ;k nqcZyrk dks c<+k;s
( ;k
¼p½ larjh gksrs gq;s vius LFkku ¼iksLV½ esa dke djrs le; lks;s ( ;k
¼N½ fdlh vU; O;fDr }kjk fu;fer :Ik ls vius dk;Z ls eqfDr ik;s fcuk ;k
NqV~Vh fy;s fcuk vius LFkku] igjs] pkSdh ¼fidsV½] ny ¼ikVhZ½ ;k x”r ¼isVªksy½ dks NksM+
nsa (
vijk/kh Bgjk;s tkus ij dkjkokl dk n.M fn;k tk;sxk ] ftldh vof/k 7 o’ kZ
rd gks ldrh gS ;k vFkZ n.M fn;k tk;sxk ;k nksukas fn;s tk;sxsa A
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼Mksfefu;e½ ds fy;s izfrLFkkfir A
2- bl vf/kfu;e ds izFke i`’B ij ikn&fVIi.kh la[;k 2 nsf[k;s A
100
¿1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ dkUlVscqyjh ,sDVÀ ¿/kkjk 8&11 À
8&& ¼1½ dekUMsaV ;k mlds fu;a=.k esa vflLVsaV dekUMsaV ;k ,sls vU; vf/kdkjh
dks tks fu/kkZfjr fd; k tk;s] ;g vf/kdkj gksxk fd og ¿ izknsf”kd vkEMZ dkUlVscqyjhÀ1 ds
fdlh Hkh vf/kdkjh dks] tks in esa gsM dk aLVscy ;k mlls de gks vkSj mlds v/khuLFk gks
fu;fer :Ik ls vfHk;ksx ij fopkj fd;s fcuk vuq”kklu laca/kh fdlh Hkh ,sls vijk/k ds
djus ij] ftldh O;oLFkk bl ,sDV esa vU;Fkk ugha dh x;h gks ;k tks dekUMsaV] vflLVsaV
dekUMsaV ;k vf/kdkjh ds] tSlh Hkh n” kk eas] er eas bruh xaHkhj u gks mlds fy;s QkSt nkjh
vnkyr eas eqdnek pykuk vko”;d gks] fuEufyf[kr n.Mks esa ls dksbZ Hkh n.M ns ldrk gS
vFkkZr~&&
NksVs n.M
¼d½ DokVZj xkMZ eas ;k ,sls vU; LFkku esa] tks mi;qDr le>k tk;] dkjkokl
dk n.M] ftldh vof/k 28 fnu rd gks ldrh gS tc fd vkKk dekUMsaV }kjk nh
tk;s vkSj lkr fnu dk tc rd fd vkKk fdlh vU; vf/kdkjh }kjk nh tk;sA bl
izdkj dk dkjkokl gksus ij dkjkok l dh vof/k ds leLr osru vkSj HkRrs tCr dj
fy;s tk;sxsa (
¼[k½ n.M ds :Ik esa fMªy] vf/kd igjk] ifjJe ¼nysy½ ;k vU; M~;Vh
ftldh vof/k 28 fnu ls vf/kd u gksxh vkSj ftlds lkFk ykbu esa mifLFkr jgus ;k
u jgus dk izfrca/k gks ldrk gS (
¼x½ vFkZ n.M] tks lkr ds osru ls vf/kd u gksxk A
¼2½ mi/kkjk ¼1½ eas fn;s x;s n.Mks es ls dksbZ Hkh ,d n.M i`Fkd :Ik ls ;k vU;
n.Mksa es ls fdlh ,d ;k ,d ls vf/kd ds lkFk fn;k tk ldrk gS] fdUrq lnSo izfrca/k ;g
jgsxk fd dkjkokl vkSj ykbu eas mifLFkfr dh vof/k yxHkx 28 fnu ls vf/kd u gksxh v kSj
dkjkokl ds n.M ds lkFk vFkZ&n.M u fn;k tk;sxk A
¼3½ bl /kkjk ds v/khu nh xbZ /kkjk dh dksbZ vihy u gksxh A
9&& iqfyl ,sDV] 1861 bZ0 ;k fdlh vU; dkuwu eas fdlh vU; vkns”k ds gksrs
gq;s Hkh ¿izknsf”kd vkEMZ dkUlVscqyjhÀ1 dk dksbZ vf/kdkjh] ml n” kk ds vfrfjDr] fu/kkZfjr
dj tk;s ¿izknsf”kd vkEMZ dkUlVscqyjhÀ1 ls vyx u gks ldsxk A
,sDV ua0 5] lu~ 1861 bZ0
¿izknsf”kd vkEMZ
dkUlVscqyjhÀ1 ls vyx
djuk
10&& /kkjk 9 eas fdlh vkns”k ds gksrs gq;s Hkh dekUMsaV] vflLVsaV dekUMsaV ;k
vf/kdkjh dsk iqfyl ny ls vLFkk;h ny ls vLFkk;h :Ik ls vkEMZ dkaLVscqyjh eas fu;qfDr ds
fy;s Hkst fn;k x;k gks] ¿izknsf”kd vkEMZ dkUlVscqyjhÀ1 ls ¿mRrj izns”kÀ2 iqfyl ny eas
ykSVk ldrk gS A
izR;korZu
11&& ¼1½ bl ,sDV ds v/khu rhu ekg ls vf/kd vof/k ds fy;s dkjkokl dk
n.M ikus okys O;fDr ds laca/k eas iqfyl ,sDV] 1861 esa fdlh vkns”k ds vkns”k ds gksrs gq;s
Hkh ;g le>k tk;s fd og ¿mRrj izns”kÀ2 iqfyl ny vkSj ¿izknsf”kd vkEMZ dkUlVscqyjhÀ1
ls c[kkZLr dj fn;k x;k gS vkSj og lc ls fudVorhZ ;k fdlh ,sls vU; tsy esa j[kk
tk;sxk] ftldk ¿jkT; ljdkjÀ2 lk/kkj.k ;k fo’ks”k vkKk }kjk vkns”k nsa A
dkjkokl dk LFkku ,sDV
ua0 5] 1861 bZ0
¼2½ bl ,sDV ds v/khu rhu ekg ls de vof/k ds fy;s dkjkokl dk n.M ikus
okys O;fDr ;fn dekUVsaV ;k mlds fu;a=.k esa vflLVsaV dekUVsaV ,slk vkns”k nas] DokVZj
xkMZ ;k fdlh vU; LFkku eas j[kk tk ldsxk] ftl s dekUVsaV ;k vflLVsaV dekUVsaV mi;qDr
le>s A
1- bl vf/kfu;e ds izFke i`’B ij ikn&fVIi.kh la[;k 2 nsf[k;s A
2- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼Mksfefu;e½ ds fy;s izfrLFkkfir A
101
¿1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ dkUlVscqyjh ,sDVÀ ¿/kkjk 12&16À
12&& bl ,sDV eas nh gqbZ fdlh ckr ls bldk fu”ks/k u gksxk fd iqfyl ,sDV]
1861 ;k mlds vuqlkj nh xbZ fdlh vkKk ;k mlds vuqlkj crk;s x;s fdlh fu;e ds
v/khu ;k fdlh vkSj dkuwu ds v/khu tk ml le; ykxw gks] fdlh O;fDr ij fdlh ,ssls
dk;Z ds fy;s ftldk djuk ;k u djuk mlds vUrxZr n.Muh; gks] eqdnek u pyk;k tk
ldsa ;k ml ij vfHk;ksx pyk;s tkus dh n” kk eas dksbZ ,slk n.M u fn;k tk ldas tks ml
,sDV ds v/khu ml dk;Z ds djus ;k u djus ds dkj.k fn;s tkus ;ksX; fdlh n.M ls fHkUu
;k vf/kd gks %
fdUrq izfrca/k ;g gS fd fdlh vijk/k ds fy;s fdlh O;fDr dk s nksckjk n.M ugha
fn;k tk ldsxkA
vU; dkuwuksa ds v/khu
eqdnek pyk;s tkus ds
laca/k esa
13&& ,sls fu;eksa ds v/khu tks bl laca/k esa ¿jkT; ljdkjÀ 2 cuk;s dekUVsaV ;k
vflLVsaV dekUVsaV dks mu iqfyl vf/kdkfj;kas ds laca/k es a] ftudh fu; qfDr iqfyl ,sDV]
1861 ds v/khu ¿mRrj izns”kÀ2 iqfyl ny ¼QkslZ½ eas gqbZ gks vkSj tks ¿ izknsf”kd vkEMZ
dkUlVscqyjhÀ1 ds vf/kdkjh u gks] vuq”kklu laca/kh ogh vf/kdkj izkIr gksxsa] tks mDr ,sDV
ds v/khu mlds laca/k eas fdlh ftys ds iqfyl lqifjVsaMasV dks izkIr gS A
¿izknsf”kd vkEMZ dkUlVscqyjhÀ1
ds dekUVsaV ;k vflLVsaV
dekUVsaV dks vuq”kklu
laca/kh rFkk vU; vf/kdkj
tks ¿ izknsf”kd vkEMZ
dkUlVscqyjhÀ1 ds laca/kh
vf/kdkjks ls fHkUu gS A
,sDV la0 5] 1861
14&& ¼1½ ¿jkT; ljdkjÀ 2 ljdkjh xtV eas foKfIr i zdkf”kr djds ¿ izknsf”kd
vkEMZ dkUlVscqyjhÀ1 ;k mldh fdlh dEiuh dks rksM+ ldrh gS ;k mldk fQj ls laxBu
dj ldrh gS A
¿izknsf”kd vkEMZ
dkUlVscqyjhÀ1 ;k mldh
fdlh dEiuh dks rksM+uk
;k iquZxBu djuk A
¼2½ tc dHkh ¿izknsf”kd vkEMZ dkUlVscqyjhÀ1 ;k mldh fdlh dEiu h mi/kkjk ¼1½
ds v/khu rksM+ nh tk;s rks bl ,sDV ;k fdlh dkuwu eas] tks ml le; ykxw gks] fdlh
vkns”k ds ykxw gksrs gq, Hkh vkSj mu izfrca/kksa ds v/khu ] tks fu/kkZfjr fd;s tk;s] ¿jkT;
ljdkjÀ2 ds fy;s o S/k gksxk fd bl izdkj ny dks rksMus ;k mldk iqu xZBu djus ds
mnns’; ls ¿izknsf”kd vkEMZ dkUlVscqyjhÀ1 dh ukSdjh ls fdlh vf/kdkjh dks vyx dj nsa
vkSj ;fn og vf/kdkjh iqfyl ,sDV] 1861 bZ0 ds v/khu HkrhZ fd;k x;k gks vkSj mldks
LFkk;h ¼dUQeZ½ u fd;k x;k gks rks mls iqfyl ny ls Hkh gVk nsa A
,sDV la0 5] 1861
15&& ¼1½ ¿jkT; ljdkjÀ 2 bl ,sDV ds mn ~ns”;ksa dh iwfrZ ds fy;s fu;e cuk
ldrh gS A
fu;e cukus dk vf/kdkj
¼2½ iwoZ fyf[kr vf/kdkjksa dks lkekU;rk ij foijhr izHkko Mkys fcuk] bu fu;ekas eas
fuEukafdr fo”k;kas dss fy;s O;oLFkk dh tk ldrh gS] vFkkZr~&&
¼1½ mu dEifu;ksa dh la[;k] tks cuk;h tk;sxh (
¼2½ ¿izknsf”kd vkEMZ dkUlVscqyjhÀ1 ds vf/kdkfj;kas ds osru vkSj mudh lsok
laca/kh “krsZ vkSj izfrca/k (
¼3½ os O;fDr ] tks ¿izknsf”kd vkEMZ dkUlVscqyjh À1 ds vf/kdkjh fu;qDr fd;s
tk ldsa vkSj mudh fu;qfDr dh fof/k (
¼4½ dksbZ vU; fo’k;] tks fu/kkZfjr fd;k tkus okyk gks ;k fu/kkZfjr fd;k
tk;sA
16&& Lis”ky vkEMZ dkUlVscqyjh ,sDV] lu 1942 bZ0 tks le;≤ ij la”kksf/kr
gqvk gS] bl /kkjk }kjk jn~n ¼fjihy½ fd;k tkrk gS %
,sDV la0 5] 1942 jn~n
djuk ¼fjihy½
fdUrq izfrca/k ;g gS fd ¼izHkko jn~n djus ds fo’k; esa ;wukbVsM izkfoZlst tujy
Dyktst ,sDV] 1904 bZ0 dh /kkjk 6 vkSj 24 ds lkekU; izHkko ij foijhr izHkko Mkys
fcuk½%&
la;qDr izkUrh; ,sDV la0
1] 1904
1- bl vf/kfu;e ds izFke i`”B ij ikn&fVIi.kh la[;k 2 nsf[k;sA
2- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk izfrLFkkfir A
102
¿1948 bZ0 dk la;qDr izkUr dk izknsf”kd vkEMZ dkUlVscqyjh ,sDVÀ ¿ifjf”k’VÀ
¼d½ dksbZ Qk eZ] vkKk] fu;e ;k funsZ” k] tks ,sDV ds vUrxZr cuk;k] izpfyr
fd;k ;k fn;k x;k gks vkSj tks bl ,sDV ds vkjEHk ls Bhd igys ykxw gks] tgka rd fd
;g ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 dks ykxw gS vkSj bl ,sDV ds vlaxr ugh a gS] mlh
izdkj ykxw jgsxk ekuks og bl ,sDV ds vUrxZr fu/kkZfjr] cuk;k] izpfyr fd;k ;k fn;k
x;k Fkk vkSj blh izdkj og jn~n fd;k] ifjofrZr fd;k ;k la”kksf/kr fd;k tk ldsxk (
¼[k½ dksbZ Hkh vf/kdkjh ;k O;fDRk] tks mDr ,sDV ds v/khu ;k mlds vuqlkj
dk;Z djus ds fy, ¿izknsf”kd vkEMZ dkaLVscqyjhÀ 2 esa fu;qDr ;k HkrhZ fd;k x;k gks] ml
in ij dke djrk jgsxk vkSj mlds fo’k; eas ;g le>k tk;xk fd og bl ,sDV ds
v/khu ;k mlds vuqlkkj fu;qDr fd;k x;k Fkk( vkSj
¼x½ ;fn Lis”ky vkEMZ dkUlVscqyjh ,sDV ;k ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 ds
fdlh lnL; us mDr ,sDV dh /kkjk 3 vkSj 13 ds vuqlkj dksbZ oDrO; ¼LVsVesaV½ fn;k
gS] rks bldks bl izdkj i<+k tk;sxk vkSj mlds fo’k; eas ;g le>k tk;sxk fd og bl
,sDV ds vuq:Ik vkns”kksa ds v/khu fn;k x;k Fkk A
ifjf'k’V
¿/kkjk;sa 2] 3 vkSj 4 nsf[k;sÀ
oDrO;
vkidks viuh izkFkZuk ij ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 dh ukSdjh ls vyx gks tkus dk
fdlh le; vf/kdkj u gksxk A bl ny ;k dEiuh ds VwVus ij ftuesa Hkh vki ml le; rSukr
gksa] vki vkEMZ dkaLVscqyjh ls vyx dj fn, tk;saxsA tc rd fd vki ¿izknsf”kd vkEMZ
dkUlVscqyjhÀ2 esa vkus ds iwoZ ¿mRrj izns”kÀ1 iqfyl ny ¼Qk slZ½ ds LFkk;h lnL; u jgs gks]
3¿vkidks ¿mRrj izns”kÀ1 iqfyl ls Hkh vyx dj fn;k tk;xkAÀ ¼ijUrq vkidks ¿mRrj izns”kÀ 1
iqfyl eas fQj ls HkrhZ gksus dk vf/kdkj gksxkA ½ ;fn vki ¿mRrj izns”kÀ1 iqfyl esa jgs ;k mlesa
fQj ls HkrhZ gks tk; rks vkidks ¿izknsf”kd vkEMZ dkUlVscqyjhÀ2 eas dh gqbZ lsok;sa ¼lfoZlst½ ¿mRrj
izns”kÀ1 iqfyl ny esa inksUufr vkSj isa”ku ds fy;s tksM+ nh tk;sxh A
iqfyl vf/kdkjh ds gLrk{kj bl ckr dh iqf’ V eas fd mi;qZDr iafDr;ka i<+ dj lquk nh
x;h gS A
esjs ;g fu” p; dj ysus ds ckn fd --------------------------------------------------------us mDr oDrO; dk
vk”k; le> fy;k gS] esjs lkeus gLrk{kj fd;s A
dek.MsaV]
eftLVªsV ;k vflLVsaV dek.MsaV
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfoaf”k;y xouZesaV½ ds fy;s izfrLFkkfir A
2- bl vf/kfu;e ds izFke i`’B ij ikn&fVIi.kh la[;k 2 nsf[k;s A
3- og Hkkx] tks dks’Bksa ds Hkhrj gS] mu vf/kdkfj;ksa dh n”kk eas dkV fn;k tk;sxk] tks izknsf”kd vkEMZ dkUlVscqyjh
eas HkrhZ gksrs le; mRrj izns”k iqfyl ds lnL; gksa A
103
THE UNITED PROVINCES PRADESHIK ARMED CONSTABULARY ACT, 19481
[U. P. Act No. XL of 1948]
Amended by-
U. P. Act no. XXVII of 1950
U. P. Act no. XXX of 1956.
[Passed by the U. P. Legislative Assembly on October 18, 1948 and by the U. P.
Legislative Council on November 5, 1948.
Received the assent of the Governor on December 9, 194 8 under sec tion 75 of the
Government of India Act, 193 5, as adapted by the Indian ( Provisional Constitution) Order,
1947 and was published in the U.P. Gazette, Extraordinary, dated December 13, 1948.]
AN
ACT
for the regulation of the [Pradeshik Armed Constabulary]2
Preamble WHEREAS it is expedient to provide for the constitution and regulation of the
United Provinces Armed Constabulary; it is hereby enacted as follows :--
Short title,
extent and
commencement
1- (1) This Act may be called the United Provinces Pradeshik Armed
Constabulary Act, 1948.
(2) It extends3 to the whole of [Uttar Pradesh]4.
(3) It shall come into force at once.
-------------------------------------------------------------------------------------------------
1. For S. O. R. see Gaz. Extra. d. Oct. 9, 1948.
2. Throughout the Act, the expression (Provincial Armed Constabulary) shall stand
amended as (Pradeshik Armed Constabulary) by U. P. Act XXX of 1956.
3. This Act has been extended to the areas mentioned in column 1 of this table under
the Act or Order mentioned in column 2 and enforced in such areas under
notification, if any, mentioned in column 3 with effect from the date mentioned in
column 4 against each such area:
Area Act or Order under
which extended
Notification, if
any, under which
enforced
Date from which
enforced
1 2 3 4
1.Rampur District Rampur (Application of
Laws) Act, 1950
.. Dec.30, 1949
1.BanarasDistrit Banaras (application of
Law) Order, 1949.
No. 3262(1)/XVII,
d. Nov. 30,1949
Nov. 30, 1949
2.Tehri-Garhwal District Tehri Garhwal
(Application of laws)
Order, 1919,
Ditto. Ditto
3. Jaunsar-Bawar Pargana of
the DehraDun District
U.P. Act No. XXVII of
1950
.. Sep.2, 1950
4. Portion of Mirzapur
District south of the
Kaimur Rang
Ditto .. Ditto
4. subs. by the A.O. 1950 for (the united provinces)
104
[The United Provinces Pradeshik Armed Constabulary Act, 1948] [Section 2-5]
Definitions
Act XLV o f
1898
2- In this Act, unless there is anything repugnant in the subject or context --
(1) "Commandant", "Assistant Commandant" and "Adjutant" mean persons
appointed by the [State Government] 1 to those offices of t he [Pradeshik Armed
Constabulary]2 ;
(2) "Officer of the Pradeshik Armed Constabulary" means a person appointed
to the [Pradeshik Armed Con stabulary]2 under this Act, who ha s in accordance
with the provisions of this Act, signed a statement in the form given in the
Schedule;
(3) The expressions "reason to believe", "criminal force" and "assault", have
the meanings respectively assigned to them in the Indian Penal Code;
(4) "Superior Officer" means in relation to an officer of the [Pradeshik Armed
Constabulary]" any officer of a rank which as prescribed is higher than that of such
officer;
(5) [* * *]3
(6) "Prescribed" means prescribed by rules made under this Act.
Constitution of
P.A.C.
3- There shall be raised and maintained by the [State Govern ment]1 a force to be
called the [Pradeshik Armed Constabulary ]2 and it shall be constituted in one or
more companies in such manner and for such period as may be prescribed.
Enrolment and
discharge of
officers of the
Pradeshik
Armed
Constabulary
4- Before any perso n, whether already enrolled in [U ttar Pradesh]4 Police Force
under the Police Act, 1861, or not so enrolled, is appointed to be an officer of the
[Pradeshik Armed Constabulary]2, the statement in the schedule shall be read, and
if necessary, explained to him by a Magistrate, Commandant or Assistant
Commandant, shall be signed by him in acknowledgment of its having been so
read and explained to him and shall be attested by the Magistrate, Commandant or
Assistant Commandant as the case may be.
Members of
P.A.C. to be
deemed Police
Officers
Act V of 1861
5- Subject always to the provisions of sections 6 to 8 every mem ber of the
[Pradeshik Armed Constabula ry]2 shall, upon his appoint ment and as long as he
continues to be a member thereof, be deemed to be a police officer and, subject to
any terms, conditions, and res trictions, as may be prescribed, to have and be
subject to, in so far as they are not inconsistent with this Act or any rules made
thereunder, all the powers, privileges, liabil ities, penalties, punishments and
protection as a p olice officer duly enr olled has or is subject to by virtue of the
Police Act, 1861, or any ot her law for the time being in force, or any rules or
regulations made thereunder.
----------------------------------------------------------------------------------------------
1- Subs. by the A. O. 1950 for (Provl. Govt.).
2- See footnote no. 2 on the first page of this Act.
3- The word ("Dominion" means the Dominion of India.) omitted by the A.O. 1950.
4- Subs. ibid for (the United Provinces).
105
[The United Provinces Pradeshik Armed Constabulary Act, 1948] [Section 6-7]
Moreheinous
offences
6- An officer of the [Pradeshik Armed Constabulary]2 who- ---------
(a) be gins, excites, causes or joins i n any mutiny or sedition, or being
present at any mutiny or sedition does not use his ut most endeavours to
suppress it, or, knowing or having reason to believe in the existence of an y
mutiny, or of any intention to mutiny, does not without d elay give information
thereof to his commanding or other superior officer; or
(b) uses or attempts to u se criminal force against or commits an assault on
his superior officer, whether on or off duty; or
(c) abandons or delivers up any post or guar d which is com mitted to his
charge or which it is his duty to defend; or
(d) directly or indirectly holds correspondence with or assists or relieves
any person in arms agains t or hostile to [the Union ]1 or omits to disclose
immediately to his commanding or other superior officer any such
correspondence coming to his knowledge; or
(e) deserts the service;
shall, on conviction, be punished with imprisonment for life or with
imprisonment for a term which may extend to fourteen yea rs and shall also be
liable to fine.
Less heinous
offences
7- An officer of the [Pradeshik Armed Constabulary]2 who-
(a) strikes or assaults any sentry ; or
(b) being under arrest or in confinement, escapes from arrest or
confinement; or
(c) is grossly in subordinate or insolent to his superior officer in the
execution of his office; or
(d) strikes or maliciously ill -treats any officer of the [Pradeshik Armed
Constabulary]2 subordinate to him in rank or position; or
(e) malingers or feigns or produces disease or infirmity in himself, or
intentionally delays his cure, or aggravates disease or infirmity ; or
(f) being a sentry, sleep while upon his post ; or
(g) quits his post, guard. Piquet, party or patrol with cut being regularly
relieved or without leave,
shall, on conviction, be punished with imprisonment for a tam which may
extend to seven years or with fine or with both.
` --------------------------------------------------------------------------------------------
1- Sub section by the A O. 1950 for (the Dominion).
2- See foot- note no. 2 on the first page of this Act.
106
[The United Provinces Pradeshik Armed Constabulary Act, 1948] [Section 8-11]
Minor
punishments
8- (1) The Commandant and subject to the control of the Commandant an
Assistant Commandant or such other officer, as may be prescribed, may, without
formal trial, award to any officer of the [Pradeshik Armed Constabulary] 1 of and
below the rank of head constable, who is subject to his authority, any of the
following punishments for the commission of any offence against discipline which is
not otherwise pr ovided for in thi s Act or which in the opinion of the Commandant,
Assistant Commandant or officer as the case may be, is not of a sufficient ly serious
nature to call for prosecution before a criminal court, that is to say--
(a) imprisonment in the quarter -guard, or such other place, as may be
considered suitable for a term which may extend to twenty-eight days when the
order is passed by a Commandant, or to se ven days when it is passed by a ny
other officer. Such imprisonm ent shal l involve the forfeiture of an pay and
allowances for the period of impressments ,
(b) punishment drill, extra gu ard, fatigue or other duty, not exceeding
twenty-eight days in duration, with or without confinement to the lines;
(c) fine not exceeding seven days pay.
(2) Any of the pu nishments specified in sub -section (1 ) ma y be awarded
separately or with anyone or more of the others; provided always that imprisonment
and confinement to the lines shall not exceed twenty-eight consecutive days, and fine
shall not be combined with imprisonment.
(3) No appeal shall lie from an order passed under this Section.
Discharge from
[Pradeshik
Armed
Constabulary]
Act V of 1861
9- Notwithstanding anything contained i n the Police Act, 1861 , or in any other
law, no officer of the [Pradeshik Arm ed Constabulary ]1 shall be entitled to be
discharged from the [Pradeshik Armed Constabulary]1 .
Reversion 10- The Commandant or an A ssistant Commandant may not withstanding anything
contained in section 9, at any time revert to [Uttar Pradesh]2 Police any Officer of the
[Pradeshik Armed Constabulary]1 who has been seconded from the Police Force.
Peace of
imprisonment
Act V of 1861
11- (1) A person sentenced u nder this Act to imprisonment for a period exceeding
three months, shall , notwithstanding a nything contained in the Police Act, 1861, be
deemed to have been dismissed from [Uttar Pradesh] 2 Police Force a nd from the
[Pradeshik Armed Constabulary] 1 and shall be imprisoned in the nearest o r such
other jail as the [State Government]2 may, by general or special order, direct.
(2) A person sentenced under this Act to imprisonment for a period not
exceeding three m onths may, if the Commandant, or subject to his control, an
Assistant Commandant, so directs, be confined in the quarter -guard or such other
place as the Commandant or Assistant Commandant may consider suitable.
--------------------------------------------------------------------------------------------
1- See foot- note no. 2 on the first page of this Act.
2- Subs. by the A O. 1950 for (the Dominion).
107
[The United Provinces Pradeshik Armed Constabulary Act, 1948] [Section 12-16]
Saving of
prosecution
under other
Laws
12- Nothing in this Act shall p revent any person from being prosecuted under the
Police Act, 1861 , or under any order, or rule made under that Act or any other
enactment for the time being in force, for any act or omission punisha ble
thereunder, or from being liable; if so prosecuted, to any other or hi gher penalty
than is provided for that act or omission by this Act :
Provided that no person shall be punished twice for he same offence.
Disciplinary and
other powers of
commandant and
2nd in Command
of Uttar Pradesh
Armed Consta-
bulary otherwise
than in respect of
the [Pradeshik
Armed Constabu-
lary]1 Act 5 of
1861
13- Subject to such rules as the [State Government] 2 may make in this behalf; a
Commandant or As sistant Commandant shall have with respect to Police Officers
appointed to [Uttar Pradesh]2 Police Force under the Police Act, 1861, who are not
officers of the [Pradeshik Armed Constabulary]1 the same disciplinary powers as a
Superintendent of Police of a District has with respect to them under that Act.
Disbandment
and
reconstitution.
Discharge of
an officer on
disbandment
and
reconstitution
14- (1) The [State Government ]2 may by notification in the official Gazette,
disband or reconstitu te the [Prades hik Armed Constabulary] 1 or any Company
thereof.
(2) Whenever the [Pradeshik Armed Constabulary] 1 or any Company thereof
is disbanded or recons tituted under sub -section (1 ) it shall, notwithstanding
anything contained in this Act or any other enactment for the time being in for ce
and subject to such condi tions, as may be prescribed, be lawful for the [State
Government]2 with a view to such disban dment or reconstitution, to discharge any
officer from the [Pradeshik Armed Constabulary]1 and if he is enrolled under the
Police Act, 1861, and has not been confirmed, from the Police force also.
Power to make
rules
15- (1) The [State Government] 2 may make rules for carrying out the purposes of
this Act.
(2) Without prejudice to the generality of the foregoing powers, the rules may
provide for the following matters, that is to say-
(i) the number of companies to be constituted ;
(ii) the pay and other terms and conditions of service of officers of th e
[Pradeshik Armed Constabulary]1;
(iii) t he manner i n which and the persons who may be appointed to be
officers of the [Pradeshik Armed Constabulary]1;
(iv) any other matter which is to be or may be prescribed.
Act V of 1942
Repeal
U.P. Act 1 of
1904
16- The Special Armed Constabulary Act, 1942, as amended from time to time is
hereby repealed :
Provided that (without prejudice to the general application of sections 6 and
24 of the United Province s General Clauses Act, 1904, with regard to the effect or
repeals) :
-----------------------------------------------------------------------------------------------------------------------------------------
1. See footnote no. 2 on t he first page of this Act.
2. Subs. by the A. O. 1950.
108
[The United Provinces Pradeshik Armed Constabulary Act, 1948] [Schedule]
(a) any form, order, rule or dir ection made, issued or given under the
said Act and in force immediately before the com mencement of this Act,
shall in so far as it applies to the [Pradeshik Armed Constabulary] 2 and is not
in consistent with his Act continue in force as if it has been prescribed, made,
issued or given u nder this Act and may be repeate d, revoked, varied or
amended accordingly ;
(b) any of ficer or person appointed to act or enrolled under or by virtue
of the said Act in the Pradeshik Armed Constabulary]2 shall continue and be
deemed to have been appointed under or by virtue of this Act ; and
(c) any statement executed by any member of the Special Armed
Constabulary or the [P radeshik Armed Constabulary] 2 in accordance with
sections 3 and 13 of the said Act shall be so read and construed as if i t had
been executed under the corresponding provisions of this Act.
SCHEDULE
[See Sections 2, 3 and 4]
STATEMENT
At no time during the period of your service in the [Pradeshik Armed
Constabulary]2 will you be entitled to obtain your discharge at your own request. On
the liquidation of the force or of the company in which you may for the time bei ng,
be posted, you will be discharged from the [Pradeshik Armed Constabulary] 2 and,
unless you were already a confirmed member of [Uttar Pradesh]1 Police Force before
joining the [Pradeshik Armed Constabulary] 2, from [Uttar Pradesh] 1 Police also.
3[You will, however, be eligible for re-enlistment in [Uttar Pradesh] 1 Police]. In the
event of your continuing in [Uttar Pradesh] 1 Police or your re -enlistment therein,
your services in the [Uttar Pradesh]1 [Pradeshik Armed Constabulary]2 will count for
promotion and pension in [Uttar Pradesh]1 police.
Signature of Police officer in acknowledgement of
the above having been read over to him.
--------------------------------------
Signed in my presence, after I had ascertained that------
understood the purport of what he signed.
--------------------------------------------------------------------------------------------------------------------------------------------------------
Magistrate, Commandant or Assistant Commandant,
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
1- Subs. by the A. O. 1950 for (Provincial Government).
2- See foot note no. 2 on the first Page of this Act,
3- The portion in brackets will be deleted in the case of officers how ere already Member of Uttar
Pradesh Police on joining the Pradeshik Armed Constabulary.