LexThe UNITED PROVINCES RAKSHAK DAL, ACT, 1948
Uttarakhand · state statute
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THE UNITED PROVINCES RAKSHAK DAL, ACT, 19481
[U.P. ACT NO. 38 OF 1948]
Adapted and modified by the Adaptation of Laws order, 1950
[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 of December 4, 1948, under section 75 of the
Government of India Act, 1935, as adapted by the India (Provisional constitution) Order,
1947 and published2 in U.P. Government Gazette, dated, December 11, 1948]
AN
ACT
to provide for the constitution of the United provinces Rakshak Dal
Preamble--- Whereas is expedient to provide for the constitution of a force known
as the United Provinces Rakshak Dal for the preservation of public peace, training of men
in the use of arms , to inculcate self-help and discipline and the protection of the life of the
community and property within the United provinces;
It is hereby enacted as follows:
Short title,
extent and
commencement
1- (1) This Act may be called the United Provinces Rakshak Dal Act, 1948.
(2) It [extends]4 to the whole of [Uttar Pradesh]3.
(3) It shall come into force at once.
Definitions 2- In this Act, unless there is anything repugnant in the subject or context-
(a) "Administrative Commandant" "Gazetted Officer", "Honora ry officer of
equivalent rank " and "Non -gazetted officer means, persons appointed to such
offices as may be prescribed;
(b) "Member of the Rakshak Dal "means a person who is enrolled as such and
includes an officer appointed under the provisions of this Act;
1- For S.O.R. see Gaz. Extra. date October 8, 1948, p.1.
2- See Gaz. 1948, pt, VII/A, pp. 70-72.
3- Subs by the A.O. 1950 for (the United Provinces).
4- This Act has been extends to the areas mentioned in column 1 of this table under the
Act or order mentione d 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
No.3679/XVII Dec.30, 1949
2. Banaras Distrit Banaras (application of Law)
Order, 1949.
No. 3262(1)/XVII, d.
Nov. 30,1949
Nov. 30, 1949
3. Tehri-Garhwal
District
Tehri Garhwal (Application
of laws) Order, 1949,
3262(2)/XVII,d.
November 30, 1949
Nov. 30, 1949
230
[The United Provinces Rakshak Dal Act, 1948] [Section 3-9]
(c) [State Government]2 means the Government of the [Uttar Pradesh]1.
(d) "Prescribed" mean s prescribed by rules or regulations framed under this
Act.
Constitution of
U.P. Rakshak
Dal
3- There shall be raised and mainta ined a force to be designated "the United
Provinces Rakshak Dal" h ereinafter called the Rakshak Dal and it shall be
constituted in such manner as may be prescribed.
Enrolment 4- Subject to such con ditions as may be prescribed, an y person may be enrolled
as a member of the Rakshak Dal and his conditions of service shall be such as may
be prescribed.
Functions 5- A member of the Rakshak Dal when called upon to do so by the prescribed
authority in relation to the preservation of public peace and for the protection of
inhabitants and the security of property in any area within [Uttar Pradesh]1 as such
prescribed authority may direct.
Declaration 6- Every member of the R akshak Dal, shall on enrolment, make a declaration in
the form given in the Schedule.
Powers
protection and
control etc.
7- (1) For the enforcement of the provision of this Act or any rule or regulation
made thereunder every member of the Rak shak Dal, shall, when on duty or call ed
for duty be deemed to be a police officer, and subject to any terms, conditions and
restrictions as may be prescribed, to have and be subject to, in so far as it i s not
inconsistent with this Act, all the powers , privileges, liabilities and protections as a
police officer duly a ppointed has or is subject to by virtue of the Police Act, 1861
(save section 29 thereof) or of may other law for the time being in force.
(2) No prosecution shall be instituted against a member of the Rakshak Dal in
respect of anything do ne or purported to be done by him in discharge of his
functions as such member except with the previous sanction of the authority
prescribed in that behalf.
(3) The superintendence of the Force in an area shall vest in such officer or
officers as may be appointed by the [State Government]2.
Period of
service and
discharge
8- Every-member of the Rakshak Da l shall be r equired to serve the [State
Government]2 for such period as may be prescribed. He shall, therea fter, be called
up for duty at any time during a further period as may be prescribed. After the
expiry of such further period the member shall be deemed to have been discharged
from the Rakshak Dal.
Offences 9- Any member of the Rakshak Dal, who----
(a) fails to report himself when called up for duty under section 5; or
---------------------------------------------------------------------------------------------------------
1. Substituted by the A. O. 1950 for (the United Provinces).
2. Subs. by the A, O. 1950 for (Provincial Government).
231
[The United Provinces Rakshak Dal Act, 1948] [Section 10-12]
(b) without sufficient excuse neglects or refuses to obey the orders of his
superior officer or fails to discharge his functions as a member of the Rakshak
Dal while on duty; or
(c) deserts his duty; or
(d) contravenes any provision of the Rules and Regulations made under
this Act,
shall be punished with imprisonment for a term which may extend to
three months, or with fine which may extend to two hundred rupees, or with
both.
Non-judicial
disposal of
minor offences
of the
members of
the Dal other
than officers
10- When a member of the Rakshak Dal other than an officer is charged with an
offence punishable under section 9, the Administrative Commandant or, if so
authorized in writing by the Administrative Commandant in that behalf, any
Gazetted officer or any honorary officer of equivalent rank under whom the
member of the Dal is for the time being serving, may direct that the charge
shall be dealt with without formal trial and thereupon the officer,
commanding the detachment, may award to such member any one or more of
the following punishments, namely:-
(a) confinement in such place as may be considered suitable for a period
not exceeding seven days,
(b) punishment drill, extra work, fatigue or other duty, not exceeding
thirty days in duration, with or without confinement to quarters;
(c) forfeiture of emoluments for a period not exceeding one month.
Non-judicial
disposal of
minor offences
of members of
the Dal other
than officers
and Rakshak
(non-gazetted
officers)
11- When a member of the Rakshak Da l, who is a non -gazetted officer, is
Charged with an offence pu nishable under section 9, the Administrative
Commandant or , if so a uthorized in writing by the Administrat ive
Commandant in that b ehalf any gazetted officer or any honorary officer of
equivalent rank under whom the member of the Dal is for the time being
saving may without formal trial award such member any one or more of the
following punishments, namely: -
(a) reduction to a lower grade or a lower class or to the ranks:
(b) forfeiture of pay and allowances for a period not exceeding one
month;
(c) punishment drill, extra work or other duty not exceeding thirty days in
duration;
(d) reprimand or severe reprimand.
Non-judicial
disposal of
minor offences
of gazetted
officers
12- When a gazetted officer or an honorary officer of an equivalent rank is
charged with an offence punishable under section 9, the Administrative
Commandant, may, without formal trial, reprimand or severely reprimand such
officer or may refer the matter to the [State Government]1 for orders.
-------------------------------------------------------------------------------------------
1- Substituted by the A. 0, 1950 for (the Provincial Government).
232
[The United Provinces Rakshak Dal Act, 1948] [Section 13-18]
Trial of
offences
13- An offence punishable under sect ion 9, shall, if the charge is not disposed of
under sections 10, 11 or 12 be tri ed by a Magistrate of the first class having
jurisdiction.
Power of state
Government to
award
punishment
14- Without prejudice to any other punishment which the [State Government] 1
may impose under any other law or rule, for the time being i n force, the [State
Government]1 may on a reference under section 12 or on its on motion award to a
gazetted officer or an honorary officer of an equivalent rank al l or any of the
following punishments; namely :-
(a) reprimand or severe reprimand;
(b) deduction in t he case of paid officer, form pay to defray expenditure
or recoup loss incurred as a consequence of misconduct by him;
(c) forfeiture of service ; and
(d) reduction of rank.
Custody during
investigation
15- Any member of the Dal c harged with an off ence punishable under this Act
may be taken into and kept in custody in the prescribed manner by the prescribed
authority pending investigation.
Proof of
enrolment
16- In any proceeding before a court the fact that a person is enrolled under this
Act may be approved by the production of a certificate signed by the
Administrative Commandant or any gazetted officer or any honorary officer of
equivalent rank as may be prescribed.
Permission by
employer to
join duty
17- (1) Except as may be prescribe d, every employer, his agent or manager shall
permit a member of the Rakshak Dal, who is for the time being employed by or
under him, to join his duty as such and notwithstanding anything in any law or
agreement between him and such member in force, the pe riod between the date of
the member joining his duty and is release therefro m shall, subject to such
conditions and restrictions, as may be presc ribed, be deemed to be period spent in
such employment.
(2) No employer, his agent or manager, shall dismiss, remove or suspend any
employee or take any oth er action which may prejudice such employee by reason
of his being a member of the Rakshak Dal.
(3) Whoever contravenes the provisions of sub -section (1) or (2) shall be
punished with fine which may extend to two hundred rupees.
Payment of
compensation
and allowances
to employer
other than State
Government
18- Whenever any member of the Rakshak Dal who is employed under any
person other than the [State Government]1 is called up for duty, the [State
Government]1 shall pay such compensation and allowances to the employer and to
the member as may be prescribed.
-------------------------------------------------------------------------------------------
1- Substituted by the A. 0, 1950 for (the Provl. Govt .).
233
[The United Provinces Rakshak Dal Act, 1948] [Section 3-9]
Repeal of the
United Provinces
Home Guards
Act, 1947
(Act 1 of 1947)
U. P. Act 1 of
1904
19- The United Provinces Home Guards Act, 1947 as amended by the United
Provinces Home Guards (Amendment) Ordinance, 1948, is hereby repealed:
Provided that without prejudice to the general application of section 6 and 24
of the United Provinc es General Clauses Act, 1904, with regard to t he effect of
repeals --
(a) any form, order, rul e or direction made, issued or given under the
said Act shall continue in force as if it had been prescribed, made, issued or
given unde r this Act and may be repeal ed, revoked, varied or amended
accordingly;
(b) any officer or person appo inted to act enrol led under or by virtue of
the said Act shall continue and be deemed to have been appointed under or by
virtue of this Act;
(c) any statement executed by any member of the Pra ntiya Rakshak Dal
in accordance with section 7 of the said Act in force at the co mmencement of
this Act shall be so read and construed as if it has been exe cuted under the
corresponding provisions of this Act.
Rule making
power
20- (1) The [State Government] 1 may, after previous publication in the official
Gazette, make rules and regulations to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing
power, such rules and regulations may-----
(a) prescribe the manner in which and the conditions subject to which
any person member enrolled or appointed as a member of the Rakshak Dal;
(b) prescribe the authorities under which and the conditions subject to
which any person enrolled or appointed as a member of the Rakshak Dal may
serve;
(c) prescribe the classification of officers whether honorary or paid, into
gazetted and non-gazetted an non–gazetted categories;
(d) prescribe the duration and manner of training of such member and
the obligations to which such member shall be liable when undergoing such
training and generally for the maintenance of discipline; and
(e) provide for any other mater which, under this Act is to be or may be
prescribed.
--------------------------------------------------------------------------------------------------
1. Substituted by A. O. 1950 for (Provincial Government).
234
[The United Provinces Rakshak Dal Act, 1948] [Schedule]
SCHEDULE
I.......................................................................................................... Son of
.................................................................................................................. Resident of
...................................................................................................................................
................................................................................... do hereby solemnly declare
and affirm that, as a member of the Uttar Pradesh Rakshak Dal to which I have
volunteered, after fully understanding the responsibilities and duties which its
membership imposes upon me, I will honestly and faithfully serve for such period
or periods and at such place or places as may be prescribed from time to time , and
that I will ever be ready to protect even at the peril of my life, the honour, integrity,
the constitution as by law established and the flag of my motherland- India.
Signature ...................................................
Address ......................................................
……..............................................................
………............................................................
………...........................................................
--------------------------------------------------------------
235
la;qDr izkUrh; j{kd ny ,sDV] 19481
¿la;qDr izkUrh; ,sDV la[;k 38] 1948À
¿la;qDr izkUrh; ysftLysfVo vlsEcyh us fnukad 18 vDVwcj] 1948 bZ0 rFkk
ysftLysfVo dkSafly us fnukad 5 uoEcj] 1948 dh cSBd eas Lohd`r fd;kAÀ
¿Hkkjrh; ¼vLFkk;h fo/kku½ vkns”k lu~ 1947 bZ0 } kjk voLFkkuqdwy ifjofrZr
Hkkjr&”kklu fo/kku lu~ 1935 bZ0 dh /kkjk 75 ds vUrxZr xouZj us fnukad 4 fnlEcj] 1948
dks Lohd`fr iznku dh rFkk la;qDr izkUrh; “kkldh; xtV eas fn ukad 11 fnlEcj] 1948 dks
izdkf”kr2 gqvkAÀ
la;qDr izkUrh; j{kd ny ds fuekZ.k dh O;oLFkk djus ds fy;s
,d
,sDV
D;kasfd ;g mfpr vkSj vko”;d gS fd lkoZtfud “ kkfUr cuk;s j[kus] yksxkas d ks
LokoyEch cukus vkSj mleas vuq” kklu dh Hkkouk mRiUu d jus ds fy;s] gfFk;kj pykus dh
f”k{kk nsus vkSj la;qDr izkar eas lkekftd thou vkSj lEifRr dh j{kk djus ds fy;s la;qDr
j{kd ny uked ,d ny ds fuekZ.k dh O;oLFkk dh tk;s]
izLrkouk
blfy;s uhps fy[kk gqvk fo/kku cuk;k tkrk gS %&&
1&& ¼1½ bl ,sDV dk uke la;qDr izkUrh; j{kd ny ,sDV] 1948 bZ0 gksxk
¼2½ bldk foLrkj lEiw.kZ ¿la;qDr izkarÀ3 eas ¿ykxwÀ4 gksxk A
¼3½ ;g ,sDV rqjUr ykxw gksxk A
laf{kIr uke] f oLrkj vkSj
izkjEHk
2&& bl ,sDV eas] tc rd fd dksbZ ckr blds fo’k; ;k izlax ds foijhr u gks& ifjHkk’kk;as
¼d½ ^^,sMfefuLVªsfVo dekUMsUV**] ^^xtVsM vQlj**] ^^leku in ds vkujsjh
¼vosrfud½ vQlj** vkSj ^^uku xtVsM vQlj** ls rkRi;Z ,sls O;fDr;kas ls gS ] ftUgsa
,sls inksa ij] tks fu/kkZfjr fd;s tk;s] fu;qDr fd;k tk;s(
¼[k½ ^^j{kd ny ds lnL;** ls rkRi;Z fdlh ,sls O;fDr ls gS ] tks ml :Ik eas
HkrhZ fd;k x;k gks vkSj bleas dksbZ /kkjk vQlj Hkh lfEefyr gS] tks bl ,sDV ds
vkns”kksa ds vuqlkj fu;qDr fd;k x;k gks(
1- mn~ns”;kas vkSj dkj.kksa ds fooj.k ds fy;s fnukad 8 vDVw cj] 1948 dk ljdkjh vlk/kkj.k xtV i`’ B 1]
nsf[k;sA
2- xtV 1948 [k.M lkr@,] i`’B 70&72 nsf[k;s A
3- ,Msi”Vs”ku vkQ ykt vkMZj] 1950 }kjk ¼nks ;wukbVsM izkfofUlst½ ds fy;s izfrLFkkfir A
4- 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 vkns”k]
ftuds vUrxZr izlkj fd;k
x;k
foKfIr] ;fn dksbZ gks]
ftlds vUrxZr izHkkoh
fd;k x;k
frfFk
1 2 3 4
1& ftyk jkeiqj jkeiqj ¼,Iyhds”ku vkQ ykt½
vkMZj 1950
la0 3679@17 30 fnlEcj] 1949
2& ftyk cukjl cukjl ¼,Iyhds”ku vkQ
ykt½ vkMZj 1950
la0 32 2 ¼1½@17] fnukad
30 uoEcj] 1949
30 uoEcj] 1949
3& ftyk fVgjh x<+oky fVgjh x<+oky ¼,Iyhds”ku
vkQ ykt½ vkMZj 1949
la0 32 2 ¼2½@17] fnukad
30 uoEcj] 1949
30 uoEcj] 1949
236
¿la;qDr izkUrh; j{kd ny ,sDV] 1948À ¿/kkjk 3&9À
¼x½ ^^¿jkT; ljdkjÀ2** ls rkRi;Z ¿mRrj izns”kÀ1 ljdkj ls gS(
¼?k½ ^^fu/kkZfjr** ls rkRi;Z bl ,sDV ds v/khu cuk;s x;s f u;ekas rFkk vf/kfu;ekas
¼jsxqys”kUl½ }kjk fu/kkZfjr fd;s gq;s ls gS A
3&& ,d ,slk ny fuekZ.k fd;k tk;sxk vkSj j[kk tk;sxk ] ftldk uke ^^la;qDr
izkUrh; j{kd ny** gksxk] ftls vkxs pydj j{kd ny dgk x;k gS] vkSj bldk laxBu ml
fof/k ls fd;k tk;sxk] tks fu/kkZfjr dh tk;s A
la;qDr izkUrh; j{kd ny
dk fuekZ.k
4&& mu izfrca/kksa ds lkFk tks fu/kkZfjr fd;s tk;sa] fdlh Hkh O;fDr dks j{kd ny
ds lnL; ds :Ik esa HkrhZ fd;k tk ldrk g S vkSj mldh lsok dh “ krsZ og gks axh] tks
fu/kkZfjr dh tk;sA
HkrhZ
5&& fu/kkZfjr vf/kdkjh ds vkns”k ij j{kd ny ds lnL; dks lk oZtfud “kkfUr
cuk;s j[kus vkSj ¿mRrj izns” kÀ1 ds Hkhrj fdlh Hkh {ks= ds fuokfl;ksa dh j{kk rFkk lEifRr
dh lqj{kk ds laca/k eas ,sl s dke djus gksxas] ftuds fy;s mi;qZD r fu/kkZfjr vf/kdkjh vkns”k
nsaA
dke
6&& j{kd ny ds izR;sd lnL; dks HkrhZ gks tkus ij] ,slh izfrKk djuh gksxh]
tks ifjf”k’V ds :i&i= ¼QkeZ½ esa nh gqbZ gS A
?kks’k.kk
7&& ¼1½ bl , sDV ds vkns”kksa ;k blds v/khu cuk;s x;s fdlh fu;e ;k
vf/kfu;e ¼jsxqys”ku½ dks iz;ksx esa ykus ds fy;s j{kd ny ds izR;sd lnL; ds laca/k esa tc
og drZO; ikyu dj jgk ¼M~;wVh½ gks ;k drZO; ikyu djus ¼M~;wVh ds fy;s½ cqyk;k tk;s]
;g le>k tk;sxk fd og iqfyl vQlj gS vkSj ,slh “krsZ vkSj izfrca/kksa ds lkFk tks fu/kkZfjr
fd;s tk;s] ml ij og lc vf/kdkj] fo”ks’ kkf/kdkj] nkf;Ro vkSj laj{k.k izkIr gksaxs vkSj
muds v/khu og jgsxk] tks iqfyl ,sDV] 1861 bZ0 ¼mldh /kkjk 29 ds vfrfjDr½ ;k fdlh
vU; fo/kku ds v/khu tks ml le; ykxw gks] fu;ekuqlkj fu;qDr iqfyl v Qlj dks izkIr
gksa rks ftuds v/khu og gks] ijUrq og “ krsZ vkSj izfrca/k bl ,sDV ds vkns”kkas ds izfrdwy u
gksxh A
¼2½ j{kd ny ds fdlh lnL; ds fo:) fdlh ,sls dk;Z ds fo’k; esa] tks mlus
lnL; ds :Ik eas fd;k x;k gks ;k ftlds ckjs esa ;g le>k tk;s fd mlus bl :Ik eas
fd;k gks] ml vf/kdkjh dh iwoZ Lohd`fr ds fcuk ftls bl lEcU/k esa fu/kkZfjr fd;k x;k
gks] dksbZ vfHk;ksx ugha pyk;k tk;sxkA
¼3½ fdlh {ks= eas ny dh ns[kHkky ¼lqifjVsaMsV½ dk vf/kdkj ,sls vQlj ;k
vQljkaas dks izkIr gksxk] ftUgsa ¿jkT; ljdkjÀ2 fu;qDr djsa A
vf/kdkj] lqj{kk rFkk
fu;a=.k vkfn
8&& j{kd ny ds izR;sd lnL; dks ¿jkT; ljdkjÀ 2 dh ,slh vof/k rd lsok
djuh gksxh tks fu/kkZfjr dh tk;sA blds ckn mls drZO; ikyu djus ¼M~;wVh½ ds fy;s ml
vfrfjDr vof/k esa] tks fu/kkZfjr dh tk;s] fdlh Hkh le; cqyk;k tk ldsxkA ,slh vfrfjDr
vof/k ds lekIr gksus ij mDr lnL; ¼esEcj½ ds laca/k eas ;g le>k tk;sxk fd ;g j{kd
ny ls vyx dj fn;k x;k gS A
ukSdjh dh vof/k rFkk
dk;ZHkkj ls eqDr fd;k
tkuk
9&& j{kd ds ny ds fdlh ,sls lnL; dks rhu ekl dk dkjkokl vFkok nks lkS
:i;s rd tqekZus dk ;k nksukas izdkj dk n.M fn;k tk ldrk gS] tks&&
¼d½ /kkjk 5 ds v/khu drZO; ikyu djus ds fy;s ¼M~;wVh ij½ cqyk;s tkus ij
mifLFkr u gks] ;k
vijk/k
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼fn ;qukbVsM izkfofUlst½ ds fy;s izfrLFkkfir A
2- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesaV½ ds fy;s izfrLFkkfir A
237
¿la;qDr izkUrh; j{kd ny ,sDV] 1948À ¿/kkjk 10&12À
¼[k½ fcuk i;kZIr dkj.k ds vius ls cM+s vQlj dh vkKk dh mis{kk ;k
vogsyuk djrk gS ;k drZO; ikyu ¼M~;wVh½ ds le; j{kd ny ds lnL; ds
drZO;ksa dk ikyu u djsa] ;k
¼x½ drZO; ¼M~;wVh½ dk R;kx djrk gS] ;k
¼?k½ bl ,sDV ds v/khu cus gq;s f u;ekas rFkk vf/kfu;ekas ¼jsxqys”kukas½ ds fdlh
vkns”k dk mYya?ku djrk gS A
10&& tc j{kd ny ds fdlh lnL; ij] tks vQlj u gks] ,sls vijk/k dk
vfHk;ksx yxk;k x;k gks] tks /kkjk 9 ds v/khu n.Muh; gks rks ,MfefuLVªsfVo dekUMsUV ;k
bl laca/k eas mlds }kjk fyf[kr vf/kdkj izkIr dksbZ xtVsM vQlj ;k dksbZ leku in dk
,slk vkujsjh vQlj] ftlds v/khu ny dk lnL; ml le; dke dj jgk gks] ;g vkns”k
ns ldrk gS fd mDr vfHk;ksx ij fof/kiwoZd eqdnek pyk;s fcuk gh dk;Zokgh dh tk;s]
vkSj ,slk vkns”k fn;s tkus ij og vQlj ftlds lsukuk;dRo ¼dekaM½ esa ny dh og
VqdM+h gks] ,sls lnL; dks uhps fy[ks gq;s ,d ;k ,d ls vf/kd n.M ns ldrk gS] vFkkZr~&&
¼d½ ,sls LFkku eas tks mi;qDr le>k tk;s] ,slh vof/k ds fy;s jksd j[kuk]
tks lkr fnu ls vf/kd u gks (
¼[k½ DokVZjkas eas jksd ;k fcuk jksd ds lkFk n.M ds :Ik eas fMªy] vfrfjDr
dk;Z] ifjJe ¼QsfVx½ ;k vU; drZR; ikyu ¼M~;wVh½ djkuk] tks rhl fnu ls vf/kd
u djk;k tk;sxk (
¼x½ ,slh vof/k ds ] tks ,d eghus ls vf/kd u gks] osru bR;kfn tCr dj
ysukA
ny ds lnL;ksa ds tks
vQlj u gks] NksVs&NksVs
vijk/kksa ij xSj vnkyrh
dk;Zokgh
11&& tc j{kd ny ds fdlh lnL; ij] tks uku& xtVsM vQlj gks] ,sls
vijk/k dk vfHk;ksx yxk;k tk;s] rks /kkjk 9 ds vuqlkj n.Muh; gks] rks ,MfefuLVªsfVo
dekUMsUV ;k bl laca/k eas mlds }kjk fyf[kr vf/kdkj izkIr dksbZ xtVsM vQlj ;k dksbZ
leku in dk ,slk vkujsjh vQlj] ftl ds v/khu ny dk lnL; ml le; dke dj jgk
gks] ,sls lnL; dks fof/kiwoZd eqdnnek pyk;s fcuk gh uhps fy[ks gq;s ,d ;k ,d ls vf/kd
n.M ns ldrk gS] vFkkZr~&&
¼d½ fdlh uhps xzsM ¼osrudze½ ;k uhps ds Dykl Js.kh ;k jSDl ¼lkekU;
dksfV½ esa mrkj nsuk (
¼[k½ ,slh vof/k ds fy;s] tks ,d ekl ls vf/kd u gks] osru vkSj HkRrsa tCr
dj ysuk (
¼x½ n.M ds :Ik eas fMªy] vfrfjDr dk;Z ;k drZO; ikyu ¼M~;wVh½ djkuk] tks
rhl fnu ls vf/kd ds fy, u gks (
¼?k½ HkRlZuk ¼jsizhek.M½ ;k dM+h HkRlZuk ¼lhfo;j jsizhek.M½ A
UkkWu xtVsM vQlj ds
NksVs NksVs vijk/kkas ij xSj
vnkyrh dk;Zokgh
12&& tc fdlh xtVsM vQlj ;k leku in ds fy;s fdlh vkujsjh vQlj ij
,slk vfHk;ksx yxk;k tkrk gks] tks /kkjk 9 ds vuqlkj n.Muh; gks] rks ,MfefuLVªsfVo
dekUMsUV fof/kiwoZd eqd nek pyk;s fcuk gh ,sls vQlj dh HkRlZuk ;k dM+h HkRl Zuk dj
ldrk gS ;k ml ekeys dks ¿jkT; ljdkjÀ1 ds ikl vkns”k ds fy;s Hkst ldrk gS A
xtVsM vQljkas ds NksVs
NksVs vi jk/kksa ij xSj
vnkyrh dk;Zokgh
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesaV½ ds fy;s izfrLFkkfir A
238
¿la;qDr izkUrh; j{kd ny ,sDV] 1948À ¿/kkjk 13&18À
13&& ;fn vijk/k /kkjk 9 v/khu n.Muh; gks vkSj mlds vfHk;ksx dh /kkjk 10] 11
;k 12 ds vuqlkj ugha fucVk fn;k x;k gS] rks mlds eqdnes dh lquokbZ vf/kdkj izkIr
izFke Js.kh dk eftLVªsV djsxkA
vijk/kksa ij fopkj
14&& fdlh ,sls vU; n.M ij foijhr izHkko Mkys fcuk] tks ¿jkT; ljdkjÀ1 fdlh
vU; dkuwu ;k fu;e ds v/khu ns ldrh gS] t ks ml le; ykxw gks] ¿jkT; ljdkjÀ 1 /kkjk
12 ds v/khu O;oLFkk izkFkZuk ¼jsQjsal½ fd;s tkus ij Lo;a gh fdlh xtVsM vQlj ;k
leku in ds fdlh vkujsjh vQlj dks uhps fy[ks gq;s lc n.M ; k muesa ls dksbZ n.M ns
ldrh gS( vFkkZr &&
¿jkT; ljdkjÀ 1 ds n.M
nsus ds vf/kdkj
¼d½ HkRlZuk ;k dM+h HkRlZuk (
¼[k½ oSrfud inkf/kdkjh dh n”kk eas mlds nqjkpj.k ds ifj.kkeLo:Ik ] tks
O;; ;k gkfu gqbZ gks mldh iwfrZ ds fy;s mlds osru esa ls dVkSrh djuk (
¼x½ lsok≤ dh tCrh ¼QkQhZpj ,.M lfoZl½( vkSj
¼?k½ jSad eas deh vkuk A
15&& ny dk dksbZ lnL; ftl ij bl ,sDV ds v/khu n.Muh; dksbZ vijk/k
yxk;k x;k gks] tkap ds le; fu/kkZfjr vf/kdkjh }kjk fu/kkZfjr izdkj ls dkjkfujks/k
¼fgjklr½ esa fy;k vkSj j[kk tk ldrk gSA
tkap ds le; dkjkfujks/k
¼fgjklr½ eas j[kuk
16&& fdlh U;k;ky; ds lkeus izLrqr fdlh dk;Zok gh esas ;g ckr fd veqd
O;fDr bl ,sDV ds v/khu HkrhZ fd;k x;k gS] dksbZ izek.k&i= izLrqr djds fl) dh tk
ldrh gS] ftl ij ,MfefuLVªsfVo dekUMsUV ;k fdlh xtVsM vkfQlj ;k leku in ds
fdlh vkujsjh vQlj us gLrk{kj fd;s gks] tSlk Hkh fu/kkZfjr fd;k tk;s A
HkrhZ dk izek.k
17&& fu/kkZfjr n”kk ds vfrfjDr izR;sd fu;kstd ¼,EIyk;j½] mlds ,tsUV rFkk
izca/kd ¼eSustj½ ds fy;s vko”;d gksxk fd j{kd ny ds fdlh ,sls lnL; dks] tks ml
le; mlds }kjk ;k mlds v/khu dke eas fu;qDr gks] ;g vuqefr ns fd og ml in ij
viuk dk;ZHkkj laHkkysa vkSj fdlh fo/kku ;k ml fu;kstd vkSj lnL; ds chp ykxw fdlh
bdjkjukes eas fdlh foijhr ckr ds jgrs gq;s Hkh ml rkjh[k ls] tc mDr lnL; us viuk
dk;ZHkkj laHkkyk gks] mlls mlds eqDr gksus dh rkjh[k r d dk le; ,sls izfrca/kksa vkSj
“krksZ ds v/khu] tks fu/kkZfjr fd;s tk;s] ml fu;kstd ds dk;Z eas O;rhr gqvk le>k
tk;sxk A
¼2½ dksbZ fu;kstd mldk ,tsUV ;k izca/kd u rks fdlh deZpkjh dks inP;qr
¼fMlfel½ djsxk] u in ls gVk;sxk ¼fjflo djsxk½] u e qvÙky djsxk vkSj u dksbZ ,slh
vU; dk;Zokgh djsxk] tks ,sls deZpkjh ds f y;s mlds j{kd ny ds l nL; gksus ds dkj.k
gkfudkjd gksA
¼3½ tks dksbZ mi/kkjk ¼1½ ;k ¼2½ ds mn ~ns”;ksa dk mYya?ku djsxk] mls vFkZn.M
fn;k tk;sxk tks nks lkS :Ik;s rd gks ldrk gS A
fu;kstd] ,tsUV vkfn
j{kd }kjk ny ds lnL;
dks vuqefr A
18&& tc dHkh j{kd ny dk dksbZ lnL;] tks ¿jkT; ljdkjÀ1 ds vfrfjDr fdlh
O;fDr ds v/khu dke djus ds fy;s fu;qDr fd;k x;k gks] drZO; ikyu ¼M~;wVh½ djus ds
fy;s cqyk;k tk;s rks ¿jkT; ljdkjÀ 1 ds fy;s ;g vko”;d gksxk fd og fu;kstd
¼bEIyk;j½ vkSj lnL; dks ,slh {kfriwfrZ vkSj HkRrs ns] tks fu/kkZfjr fd;s tk;aA
fu;kstd rFkk j{kd ny
ds lnL; dks ljdkj }kjk
HkRrs nsuk A
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesaV½ ds fy;s izfrLFkkfir A
239
¿la;qDr izkUrh; j{kd ny ,sDV] 1948À ¿/kkjk 19&20À
19&& ;w0 ih0 gksekxkMZl ,sDV] 1947 bZ0 tSlk fd ;w0 ih0 gksexkMZl ¼vesUMesaV½
vkfMZusUl lu 1948 bZ0 ls la”kksf/kr fd;k x;k gS] bl ,sDV ls j} fd;k tkrk gS %
;w0 ih0 gksekxkMZl ,sDV]
1947 bZ0 d k j} fd;k
tkuk ¼fjihy½ ,sDV] 1947
fdUrq izfrca/k ;g gS fd j} djus ¼fjihy½ ds izHkko ds laca/k eas ;wukbVsM izkfoalst
tujy Dyktst ,sDV] 1904 bZ0 dh /kkjk 6 vkSj 24 ds lkekU; :Ik ls ykxw gksus ij izHkko
Mkys fcuk %&
;w0ih0 ,sDV la0 1] 1904
bZ0
¼d½ dksbZ :i&i= ¼QkeZ½] vkns”k] fu;e ;k vkKk tk s mDr ,sDV ds v/khu
cuk;k x;k gks] tkjh fd;k x;k gks ;k nh x;h gks] mlh izdkj ykxw jgsxk ;k jgsxh]
ekuks og bl ,sDV ds v/khu fu/kkZfjr fd;k x;k Fkk] tkjh fd;k x;k Fkk ;k nh xbZ
Fkh og mlh izdkj j} ¼fjihy½] [kf.Mr] ifjofrZr ;k la”kksf/kr fd;k tk ldsxk ;k
dh tk ldsxh (
¼[k½ dksbZ inkf/kdkjh ;k O;fDr] tks mD r ,sDV ds v/khu ;k mlds vUrxZr
dk;Z djus ds fy;s fu;qDr ;k HkrhZ fd;k x;k gks] mlh izdkj dke djrk jgsxk
vkSj mlds laca/k esa ;g le>k tk;sxk fd og bl , sDV ds v/khu ;k vUrxZr
fu;qDr gqvk gS (
¼x½ fdlh izfrKk i= ¼LVsVeasV½ ds fo’k; easa] tks izkUrh; j{kd ny ds fdlh
lnL; us mDr ,sDV dh /kkjk 7 ds v/khu fn;k gks vkSj tks bl ,sDV ds izkjEHk ds
le; ykxw gks] ;g le>k tk;sxk fd ekuks og bl ,DV ds lacaf/kr vkns”kksa ds
v/khu fn;k x;k gS A
20&& ¿jkT; ljdkjÀ 1 ljdkjh xtV esa igys ls izdkf”kr djds bl ,sDV ds
iz;kstuksa dks dk;kZfUor djus ds fy, fu;e vkSj fofu;e ¼jsxqys”ku½ cuk ldrh gS A
fu;e cukus dk vf/kdkj
¼2½ fo”ks’k :Ik ls vkSj mi;qZDr vf/kdkj dh O;kidrk ij izHkko Mkys fcuk] ,sls
fu;ekas vkSj fofu;ekas ¼jsxqys”kukas½ }kjk&&
¼d½ og <ax fu/kkZfjr fd;k tkrk gS ftlls] vkSj og izfrca/k fuf”pr fd;s
tk ldrs gS] ftuds vUrxZr dksbZ O;fDr j{kd cy ds lnL; ds :Ik eas HkrhZ ;k
fu;qDr fd;k tk ldrk gS (
¼[k½ og vf/kdkjh fu/kkZ fjr fd;s tk ldrs gS] ftuds v/khu vkSj og
izfrca/k fu/kkZfjr fd;s tk ldrs gS ftuds vUrxZr] dksbZ O;fDr] tks j{kd ny ds
lnL; ds :Ik eas HkrhZ ;k fu;qDr fd;k x;k gks] dke djsxk (
¼x½ voSr fud ;k oS rfud inkf/kdkfj;kas dk xtVsM vkSj uku xtVsM
Jsf.k;kas esa oxhZdj.k fu/kkZfjr fd;k tk ldrk gS (
¼?k½ ,sls lnL; dh Vsªfuax dk le; vkSj <ax fu/kkZfjr fd;k tk ldrk gS
vkSj og nkf;Ro fu/kkZfjr fd;s tk ldrs gS ftuds v/khu og lnL; ml le;
jgsxk tc ,slh VSªfuax ys jgk gks] vkSj lk/kkj.kr;k vuq”kklu LFkkfir j[kus ds fy;s
Hkh fu;e cuk;s tk ldrs gS (
¼³½ fdlh vU; ckr ds fy;s O;oLFkk dh tk ldrh gS ] tks bl ,sDV ds
v/khu fu/kkZfjr dh tkus okyh ;k fu/kkZfjr dh tk ldrh gks A
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesaV½ ds fy;s izfrLFkkfir A
240
¿la;qDr izkUrh; j{kd ny ,sDV] 1948À ¿ifjf”k’VÀ
ifjf”k’V
eSa-------------------------------------------------------------------------------------------------------------------------------------------------------------
-----------------------------------------------dk iq= --------------------------------------------------------------------------------------------------------------------
dk fuoklh “kiFkiwoZd ?kks’k.kk djrk gw¡ vkSj izfrKk djrk g¡w fd la;qDr izkUrh; j{kd ny ds
lnL; ds :Ik eas] ftldk lnL; eSa viuh bPNk ls mu nkf;Roksa rFkk drZO;ksa dks iw.kZ:Ik ls
le>us ds i'pkr cuk gw¡] ftUgsa bl ny dh lnL;rk eq> ij vkjksfir djrh gS] ,slh vof/k
;k vof/k;kas rd ml LFkku ij ;k mu LFkkuksa ij ] tks le;≤ ij fu/kkZfjr fd;s tk;a ]
lR;fu’Bk ds lkFk dke d:¡ xk vkSj ;g Hkh izfrKk djrk gw ¡ fd eSa viuh ekr`Hkwfe Hkkjr o’kZ
¼bf.M;k½ ds lEeku] v[k.Mrk] “ kklu fo/kku tSlk fd loS/k LFkkfir g S rFkk mldh irkdk
dh j{kk vius thou dks Hkh ladV eas Mkydj djus ds fufeRr loZnk m|r jgw¡xkA
gLrk{kj------------------------------------------------------------
irk------------------------------------------------------------------
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