LexThe UTTAR PRADESH RAJYA VIDYUT UTPADAN NIGAM LTD. (ACQUISITION AND TRANSFER OF UNDERTAKING) ACT, 1992
Uttarakhand · state statute
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THE UTTAR PRADESH RAJYA VIDYUT UTPADAN NIGAM LTD.
(ACQUISITION AND TRANSFER OF UNDERTAKING) ACT, 1992
[U. P. ACT No. 12 OF 1992]
[As passed by the U. P. Legislature]
AN
ACT
to provide for the acquisition and transfer of the right, title and interest of th e Uttar
Pradesh Rajya Vidyut Utpadan Nigam Ltd., in relation to the undertaking known as Feroz
Gandhi Unchahar Thermal Power Project in district Rae Bareli in the interest of national
power development and to commence activities regarding the extension pro ject and to
provide for matters connected therewith and incidental thereto.
WHEREAS the Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd., a wholly owned
electric generating company of the State Government, set up an undertaking, namely,
Feroz Gandhi Unchaha r Thermal Power Project with a total approved capacity of
generating 840 MW of electricity;
AND, WHEREAS the said undertaking has not been able, due to financial
constraint, to operate continuously at its optimum capacity, resulting loss in generation of
electricity;
AND, WHEREAS the said Nigam or the State Government is not in a position to
provide additional funds necessary to achieve the optimum production;
AND, WHEREAS with a view to continuing and augmenting the generation of the
electricity and to bringing the said undertaking into full operation and to commencing
activities regarding its extension, project, it is necessary in the public interest to acquire the
said undertaking and to transfer it to the National Thermal Power Corporation Ltd. ;
Now, THEREFORE, It is hereby enacted in the Forty-third Year of the Republic of India as
follows:-
CHAPTER-I
Preliminary
Short title
and
commence
ment
1- (1) This Act may be called the Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd.
(Acquisition and transfer of Undertaking) Act, 1992.
(2) Sections 2 to 16 shall be deemed to have come into force on February 13, 1992
and the remaining provisions shall come into force at once.
Definition
s
In this Act,-
(a) "appointed day" means the date of commencement of this Act;
(b) "Board" means the Uttar Pradesh State Electricity Board constituted under the
Electricity (Supply) Act, 1948 ;
(c) "Commissioner" means the Commissioner appointed under section 12;
(d) "Corporation" means the National Thermal Power Corporatio n Ltd., a
Government company within the meaning of the Companies Act, 1956, and having its
registered office at New Delhi;
(e) "Nigam" means the Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd. a
Government company within the meaning of the Companies Act, 19 56, and having its
registered office at Lucknow ;
(f) "Undertaking" means the Feroz Gandhi Unchahar Thermal Power Project of the
Nigam situated at Unchahar in district Rae Bareli ;
(g) words and expression used but not defined in this Act and defined in the
Companies Act, 1956 shall have the meanings respectively assigned to them in that Act.
223
[The U. P. Rajya Vidyut Utpadan Nigam Ltd. (Acquisition and transfer of Undertaking) Act, 1992] [Section 3-6]
CHAPTER-II
Acquisition and Transfer of Undertaking of the Nigam
Transfer to and
vesting in the
State Govern-
ment of the
Under taking
3- On the appointed day, the Undertaking and the right, title and interest of the
Nigam in relation to the Undertaking, shall, by virtue of this Act, stand t ransferred
to, and shall vest, in the State Government.
General effect
of vesting
(1) The Undertaking shall be deemed to include, all properties and assets,
rights, leaseholds, powers, authorities and privileges and all property movable and
immovable i ncluding lands, buildings, offices, stores, plants, machinery and
equipment, installations, instruments, office furniture, stationary and office
equipments, vehicles, staff quarters, workers' colonies together with amenities and
installations pertaining th ereto, and other rights and interests in, or arising out of
such properties and assets as were immediately before the appointed day in the
ownership, possession, power and control of the Nigam in relation to the
Undertaking, whether within or outside the State of Uttar Pradesh, and all books of
accounts, registers and other documents of whatever nature relating thereto, but not
to include cash in hand, cash at bank, inve stments, book debts (other than
outstanding advances for procurement of materials for th e undertaking) or rights,
liabilities and obligations respecting any other contract.
(2) If on the appointed day, any suit, appeal or other proceeding of whatever
nature in relation to any property or assets which has vested in the State
Government under section 3, instituted or preferred by or against the Nigam in
relation to the undertaking, is pending, the same shall not abate, be discontinued or
be, in any way, prejudicially affected by reason of the transfer of the Under taking
or of anything conta ined in this Act, but the suit, appeal or other proceeding may
be continued, prosecuted or enforced by or against the State Government or where
the Undertaking vests in the Corporation under section 5, by or against the
Corporation.
Vesting of the
undertaking in
the Corporation
5- The Undertaking vested in the State Government under section 3 shall, on such
date as may be notified by the State Government in this behalf, vest in the
Corporation and there after the Corporation shall become the owner of the
Undertaking:
Provided that no such notification shall be made unless a resolution passed by
the Corporation for the purpose is communicated to the State Government.
State Govern-
ment or the
Corporation
not to be liable
for prior
liabilities
6- (1) Except as provided in sub-section (2) no liability of the Nigam in relation to
the undertaking incurred prior to the appointed day and no award decree or order
of any court, tribunal or other authority in relation to the undertaking, passed after
the appo inted day, in respect of any matter, claim or dispute which arose before
that day, shall be enforceable against the State Government or the Corporation.
(2) The liability of the Nigam to the Central Electricity Authority to the tune of
approximately two c rore rupees on account of consultancy and to the Power
Finance Corporation to the tune of approximately four crore rupees on account of
construction of the undertaking shall, on vesting of the Undertaking in the State
Government under section 3, be of the State Government and on its vesting in the
Corporation under section 5, of the Corporation :
Provided that such liability of the Corporation in aforesaid accounts shall, in
no case exceed two crore rupees and four crore rupees respectively.
224
[The U. P. Rajya Vidyut Utpadan Nigam Ltd. (Acquisition and transfer of Undertaking) Act, 1992] [Section 7-10]
CHAPTER-III
Payment of Amounts
Payment of
amount by the
State
Government
7- For the transfer to, and vesting in, the State Government under section 3, of
the Undertaking and the right, title and interest of the Nigam in relation to the
Undertaking, there shall be given by the State Government to the Nigam such
amount as may be determined in the manner specified in Chapter VI.
Payment of
amount by
Corporation
8- (1) For the transfer to, and vesting in the Corporation under section 5, of the
Undertaking and the right, title and interest of the State Government in relation to
the Undertaking, there shall be paid by the Corporation to the State Gover nment,
such amount and in such manner, as is specified in the Schedule.
(2) The State Government may after consultation with the Corporation by
notification, make suitable changes in the amount and the manner of payment
specified in the Schedule, and on p ublication of the notification in the gazette, the
Schedule shall stand amended accordingly.
CHAPTER IV
Delivery of possession
Duty of
persons to
account for
assets etc, in
their
possession
9- (1) Any person who has, on the appointed day, in his po ssession or under his
control, any assets, books, documents or other papers relating to the Undertaking
which has vested in the State Government or the Corporation under this Act, shall
be liable to account for the said assets, books, documents and other p apers to the
State Government, or as the case may be, to the Corporation and shall deliver them
up to the State Government or the Corporation or to such person or persons as the
State Government or the Corporation may specify in this behalf.
(2) The State Government, or as the case may be, the Corporation, may take or
cause to be taken all necessary steps for securing possession of the Undertaking
which has vested in the State Government or the Corporation under this Act.
(3) The Nigam shall, within such period as the State Government may allow in
this behalf, furnish to the State Government a complete inventory of all its
properties and assets, as on the appointed day, pertaining to the Undertaking which
has vested in the State Government under section 3, and for this purposes the State
Government or the Corporation shall afford to the Nigam all reasonable facilities.
CHAPTER-V
Provisions relating to Employees of the Nigam
Absorption of
employees
10- (1) Subject to the provisions of sub -section (2) ev ery person who has been,
immediately before the appointed day, a regular employee of the Nigam,-
(a) shall on and from the appointed day, be deemed to be on deputation
with the State Government on the same terms and conditions,
(b) on the vesting of the U ndertaking in the Corporation under section 5,
shall become an employees of the Corporation on and from the date of such
vesting, and shall hold office or service under the Corporation. on the same
terms and conditions and with the same r ights and privileges as to retirement
benefits and other matters as would have been applicable to him immediately
before such vesting, till his employment under the Corporation, is duly
terminated or until his remuneration and other conditions of service are duly
altered by the Corporation, not to his disadvantage.
225
[The U. P. Rajya Vidyut Utpadan Nigam Ltd. (Acquisition and transfer of Undertaking) Act, 1992] [Section 11-13]
(2) A person referred to in sub -section (1) may, within three months from the
date of vestin g of the Undertaking in the Corporation, communicate to the
Corporation his option not to be absorbed in the service of the Corporation failing
which he shall be deemed to have opted for absorption in the service of the
Corporation.
(3) The services of a n employee who opts against absorption shall stand
terminated and he shall without prejudice to his claim to any leave, pension,
provident fund or gratuity which he would have been entitled to, be entitled to,
receive as compensation from the Corporation, an amount equal to,---
(a) three months salary, if he was a permanent employee,
(b) one month's salary, if he was a temporary employee.
Explanation: For the purposes of this sub -section, the term 'salary' includes
dearness allowance; personal pay and special pay, if any.
(4) Any person who was serving the Nigam on deputation from the Board or
any other organization immediately before the vesting of the Undertaking in the
State Government shall on such vesting be deemed to be on deputation with the
State Government on the same terms and conditions until he is reverted to his
parent organization.
(5) Any person who was serving the State Government on deputation under the
provisions of sub-section (4) immediately before the vesting of the Undertaking in
the Corporation, shall on such vesting be deemed to be on deputation with the
Corporation on the same terms arid conditions until he is reverted to his parent
organization or absorbed in the service of the Corporation.
(6) Notwithstanding anything contained in the Industrial Dispute Act, 1947, or
in any other law for the time being in force, the transfer of the services of any
employee of the Nigam to the Corporation shall not entitle him to any
compensation under this Act or under any other law for the time being in force and
no such claim shall be entertained by any court, tribunal or other authority.
Provident fund
and other
funds
11- Where the Nigam has established a prov ident fund or any other fund, for the
benefit of the persons employed by it, the m oneys relatable to the employees
whose services are transferred, by or under this Act, to the Corporation, standing
on the appointed day, to the credit of such fund shall all the date of vesting of the
Undertaking in the Corporation stand transferred to the Corporation.
CHAPTER- VI
Determination of payment by State Government
Appointment of
Commissioner
12- (1) The State Government shall for the purposes of determining the amount
payable to the Nigam for acquisition of the Undertaking by the State Gover nment
and for its disbursement, appoint, by notification, a Commissioner of payments.
(2) The State Government may appoint such other persons as it think fit to
assist the Commissioner.
Determination
of amount
13- (1) The Commissioner shall, so far as may be within six months from the date
of notification under section 12, determine the amount payable by the State
Government to the Nigam for acquisition of the Undertaking.
226
[The U. P. Rajya Vidyut Utpadan Nigam Ltd. (Acquisition and transfer of Undertaking) Act, 1992] [Section 14-17]
(2) In determining such amount, the Commissioner shall take into
consideration the value of all assets and properties, pertaining to the Under taking
as have vested in the State Government under section 3, and such other matters as
may be relevant for the purpose.
(3) The amount so determined shall be intimated by the Commissioner to the
State Government, whereupon the State Government shall, after deducting the
amount owed to it by the Nigam (except the contributi on to share capital of the
Nigam) make the balance amount available to the Nigam.
CHAPTER-VII
Miscellaneous
Protection of
action taken in
good faith
14- No suit, prosecution or other legal proceedings shall lie against the State
Government, or any person, for anything, which is in good faith, done or intended
to be done in pursuance of this Act or the rules made thereunder.
Power to make
rules
15- The State Government may, by notification, make rules for carrying out the
purposes of this Act.
Power to
remove
difficulties
16- (1) If any difficulty arises in giving effect to the provisions of this Act, the
State Government may; by a notified order make such provisions, not affecting the
substance of this Act, as appears to it to be necessary or expedient for removing the
difficulty.
(2) No order under sub -section (1) shall be made after the expiration of the
period of two years from the commencement of this Act.
(3) Every order made under sub-section (1) shall be laid, as soon as may be,
before both the Houses of the State Legislature and the provision of sub-section (1)
of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they
apply in respect of rules made by the State Government under any Uttar Pradesh
Act.
Repeal and
saving
17- (1) The Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd. (Acquisition and
Transfer of Undertaking) Ordinance, 1992 is hereby repealed.
(2) Notwithstanding suc h repeal, anything done or any action taken under the
Ordinance referred to in sub -section (1), shall be deemed to have been done or
taken under this Act, as if the provisions of this Act were in force at all material
times.
227
[The U. P. Rajya Vidyut Utpadan Nigam Ltd. (Acquisition and transfer of Undertaking) Act, 1992] [Schedule]
Schedule
(see section 6 and 8)
1-The amount payable by the corporation as referred to in section 8 shall
be nine hundred and twenty-five crore rupees.
2- Such amount shall be paid in the following manner, namely:-
Rupees in crores,
estimated
approximately
(a) payment to Central Electricity Authority to clear in
full its dues against the Nigam on account of consultancy.
2.00
(b) payment to Power Finance Corporation Ltd. to
clear in full its dues against the Nigam on account of
construction of the Undertaking.
4.00
(c) by adjustment of the outstanding dues of the
Corporation against the Board on account of sale of
electricity as on November 30; 1991.
647.70
(d) by adjustment of the dues of the Corporation
against the Board on account of s ale of electricity from
December 1, 1991 to March 31,1992 over and above the
Letter of Credit payments.
200.00
(e) balance by adjustment towards the outstanding dues
of the Corporation against the Board on account of
surcharge (as on November 30, 1991) w hich is to the tune
of approximately 241.43 crore rupees.
71.30
925.00
228
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vf/kfu;e] 1992
¿mRrj izns”k vf/kfu;e la[;k 12] lu~ 1992À
[tSlk mRrj izns”k fo/kku e.My }kjk ikfjr gqvk]
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djus ds fy,] ftyk jk;cjsyh fLFkr fQjkst xka/kh Åapkgkj FkeZy ikoj izkstsDV uked midze
ds laca/k esa mRrj izns”k jkT; fo|qr~ mRiknu fuxe fyfeVsM ds vf/kdkj] gd vkSj fgr dk
vtZu vkSj vUrj.k djus dh O;oLFkk djus ds fy, vkSj m lls lEcfU/kr vkSj vkuq’kafxd
fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
pwafd jkT; ljdkj ds iw.kZ LokfeRok/khu fo|qr~ mRiknu dEiuh mRrj izns”k jkT;
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midze] ftldh fo|qr~ mRiknu dh dqy vuqeksfnr {kerk 840 esxkokV gS] LFkkfir fd;k(
vkSj pwafd mDr midze foRrh; etcwfj;ksa ds dkj.k viuh vf/kdre {kerk ij yxkrkj
dk;Z djus esa vleFkZ jgk gS ftlds ifj.kkeLo:i fo|qr~ mRiknu esa gkfu gqbZ gS(
vkSj] pwafd mDr fuxe ;k jkT; ljdkj vf/kdre mRiknu izkIr djus ds fy;s
vko”;d vfrfjDr /ku miyC/k djkus dh fLFkfr esa ugha gS(
vkSj] pawfd] fo|qr~ mRiknu tkjh j[kus vkSj mlesa o`f) djus vkSj mDr midze dks iw.kZ
:i ls fdz;k”khy cukus ds fy;s vkSj mldh foLrkj ifj;kstuk ls lEcfU/kr dk;ksZa dks izkjEHk
djus ds fy;s mDr midze dks vftZr djuk vkSj mls us”kuy FkeZy ikoj dkjiksjs”ku
fyfeVsM dks vUrfjr djuk yksdfgr esa vko”;d gS(
vr,o] vc] Hkkjr x.kjkT; ds rSrkyhlosa o’kZ esa fu Eufyf[kr vf/kfu;e cuk;k tkrk
gS&
v/;k; &,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mRrj izns”k jkT; fo|qr mRiknu fuxe fyfeVsM ¼midze dk
vtZu vkSj vUrj.k½ vf/kfu;e] 1992 dgk tk;sxkA
¼2½ /kkjk 2 ls 16 fnukad 13 Qjojh] 1992 dks izo`Rr gqbZ le>h tk;sxh vkSj “ks’k
micU/k rqjUr izo`Rr gksaxsA
laf{kIr uke vkSj izkjEHk
2&& bl vf/kfu;e esa]&&&
¼d½ ^^fu;r fnukad** dk rkRi;Z bl vf/kfu;e ds izkjEHk ds fnukad ls gS(
¼[k½ ^^ifj’kn~** dk rkRi;Z fo|qr~ ¼iznk;½ vf/kfu;e] 1948 ds v/khu xfBr mRrj
izns”k jkT; fo|qr ifj’kn~ ls gS(
¼x½ ^^vk;qDr** dk rkRi;Z /kkjk 12 ds v/khu fu;qDr vk;qDr ls gS(
¼?k½ ^^dkjiksjs”ku** dk rkRi;Z us”kuy FkeZy ikoj dkjiksjs”ku fyfeVsM ls gS tks
dEiuh vf/kfu;e] 1956 ds vFkkZUxZr ,d ljdkjh dEiuh gS vkSj ftldk jftLVhªd`r
dk;kZy; ubZ fnYyh esa gS(
¼³½ ^^fuxe** dk rkRi;Z mRrj izns”k fo|qr mRiknu fuxe fyfeVsM ls gS tks dEiuh
vf/kfu;e] 1956 ds vFkkZ UrxZr ,d ljdkjh d Eiuh gS vkSj ft ldk jftLVªhd`r dk;kZy;
y[kuÅ esa gS(
¼p½ ^^midze** dk rkRi;Z Åapkgkj] ftyk jk;cjsyh eas] fLFkr fuxe ds fQjkst xka/kh
Åapkgkj FkeZy ikoj izkstsDV ls gS(
¼N½ bl vf/kfu;e eas iz;qDr fdUrq vifjHkkf’kr vkSj dEiuh vf/kfu;e] 1956 e sa
ifjHkkf’kr “kCnksa vkSj inksa ds ogh vFkZ gksaxs] tks Øe”k% ml vf/kfu;e esa muds fy;s fn, x,
gSA
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229
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v/;k;& nks
fuxe ds midze dk vtZu vkSj vUrj.k
3&& fu;r fnukad dks midze vkSj midze ds lEcU/k esa fuxe ds vf/kdkj] gd vkSj
fgr bl vf/kfu;e ds vk/kkj ij jkT; ljdkj dks vUrjfr vkSj mlesa fufgr gks tk;saxsA
fuxe ds midze dk jkT;
ljdkj dks vUrj.k vkSj
mlesa fufgr fd;k tkuk
4&& ¼1½ midze ds lc a/k esa ;g le>k tk;sxk fd mlesa ,slh lHkh laifRr;ka vkSj
ifj&lEifRr;ka vf/kdkj] iV~Vk] “kfDr;ka] izkf/kdkj vkSj fo” ks’kkf/kdkj vkSj leLr taxe vkSj
LFkkoj] laifRr;ka ftlds vUrxZr Hkwfe] Hkou] dk;kZy; ] xksnke] la;a=] e”khu vkSj miLdj ]
izfr’Bkiu] ;U=] dk;kZy; ] QuhZpj] ys[ku&lkexzh vkSj dk; kZy; miLdj] okgu] LVkQ
DokVZj] lq[k lqfo/kkvksa ds lkFk deZdkjksa dh dkyksfu;ka vkSj mlls lacaf/kr izfr’Bkiu vk Sj
,slh laifRr;ksa vkSj ifjlaif Rr;ksa ds ;k muls mRiUu vU; vf/kdkj vkSj fgr] tks fu;r
fnuakd ds Bhd iwoZ midze ds laca/k esa fuxe ds LokfeRo] dCtk “kfDr vkSj fu;U=.k esa]
pkgs] mRrj izns”k jkT; ds Hkhrj ;k ckgj gkssa] vkSj mlls lacaf/kr leLr ys[kk cfg;ka]
jftLVj vkSj lHkh izdkj ds vU; nLrkost] lfEefyr gsSa] fdUrq mlesa udn jksdM+] cSad
udnh] fuos”k] c gh _.k cqdMsV ¼m idze ds fy, lkexzh izkIr djus ds fy, fn;s x;s
vfxze dh cdk;k ls fHkUu½ ;k fdlh vU; lafonk ls lacaf/kr ;k vf/kdkj ] nkf;Ro vkSj
vkHkkj lfEefyr ugha gSA
¼2½ ;fn fu;r fnukad dks] ,slh fdlh laifRr ;k ifjlaifRr;ksa ds laca/k esa tks /kkjk 3
ds v/khu jkT; ljdk j esa fufgr gks xbZ gS] fdlh izdkj dk dksbZ okn] vihy ;k vU;
dk;Zokgh tks midze ds lEcU/k esa fuxe }kjk ;k mlds fo:) lafLFkr ;k izLrqr dh xbZ gks
vkSj tks yfEcr gks] og mi”kfer ugha gksxh] u jksdh tk,xh] u fdlh rjg ls midze ds
vUrj.k ;k bl vf/kfu;e esa nh xbZ fdl ckr ds dkj.k izfrdwy :i ls izHkkfor gksxh]
cfYd okn] vihy ;k vU; dk;Zokgh jkT; ljdkj }kjk ;k mlds fo:) ;k tgka midze
/kkjk 5 ds v/khu dkjiksjs”ku esa fufgr gks] ogka dkjiksjs”ku }kjk mlds fo:)] pkyw j[kh tk
ldrh gS] pykbZ tk ldrh gS ;k izo`Rr dh tk ldrh gSA
fufgr fd, tkus dk
lkekU; izHkko
5&& /kkjk 3 ds v/khu jkT; ljdkj esa fufgr miØ e ,sls fnukad dks] tSlk jkT;
ljdkj }kjk bl fufeRr vf/klwfpr fd;k tk;] dkjiksjs”ku esa fufgr gksxk vkSj rRi”pkr~
dkjiksjs”ku midze dk Lokeh gks tk,xk %
ijUrq ,slh dk sbZ vf/klwpuk rc rd ugha dh tk,xh tc rd bl iz;kstu ds fy;s
dkjiksjs”ku }kjk ikfjr ladYi dh lalwpuk jkT; ljdkj dks u ns nh tk;A
midze dk dkjiksjs”ku esa
fufgr fd;k tkuk
6&& ¼1½ mi/kkjk ¼2½ eas ;Fkk micfU/kr ds flok;] fu;r fnukad ds iwoZ midze ds
laca/k esa mixr fuxe dk dksbZ nkf;Ro vkSj fu;r fnukad ds iwoZ mRiUUk fdlh Hkh ekeys]
nkok ;k okn ds laca/k esa ml fnukad ds i”pkr~ ikfjr fdlh U;k;ky;] vf/kdj.k ;k vU;
izkf/kdkjh dk dksbZ vf/kfu.kZ;] fMØh ;k vkns”k jkT; ljdkj ;k dkjiksjs”ku ds fo:)
izorZuh; ugha gksxkA
¼2½ fuxe dk ijke”kZ ds en~ns yxHkx nks djksM+ :i;s dsUnzh; fo|qr~ izkf/kdj.k ds
izfr vkSj midze ds fuekZ.k ds en~ns yxHkx pkj djksM+ :i;s ikoj QkbusUl dkjiksjs”ku ds
izfr] nkf;Ro] /kkjk 3 ds v/khu midze ds jkT; ljdkj esa fufgr gksu s ij jkT; ljdkj dk]
vkSj mlds /kkjk 5 ds v/khu dkjiksjs”ku esa fufgr gksus] ij dkjiksjs”ku dk nkf;Ro gksxk %
ijUrq mi;qZDr enksa esa dkjiksjs”ku dk ,slk nkf;Ro fdlh Hkh n”kk esaa dze”k% nks djksM+
:i;s vkSj pkj djksM+ :i;s ls vf/kd ugha gksxkA
jkT; ljdkj ;k
dkjiksjs”ku iwoZ nkf;Roksa ds
fy;s nk;h ugha gksxk
230
¿m0iz0 jkT; fo|qr mRiknu fuxe fyfeVsM ¼midze dk vtZu vkSj vUrj.k½ vf/kfu;e] 1992À ¿/kkjk 7&10À
v/;k; &rhu
/kujkf”k;ksa dk Hkqxrku
7&& /kkjk 3 ds v/khu midze vkSj midze ds laca/k esa fuxe ds vf/kdkj] g d vkSj
fgr dk jkT; ljdkj dks mUrj.k vkSj mlesa fufgr gksus ds fy,] jkT; ljdkj }kjk fuxe
dks ,slh /kujkf”k nh tk,xh] tks v/;k; ^^N%** esa fofufnZ’V jhfr ls vo/kkfjr dh tk;A
jkT; ljdkj }kjk
/kujkf”k dk Hkqxrku
8&& ¼1½ /kkjk 5 ds v/khu midze vkSj midze ds laca/k esa jkT; ljdkj ds
vf/kdkj gd vkSj fgr dk] dkjiksjs”ku dks vU rj.k vkSj mlesa fufgr gksus ds izfrQy ds
fy;s] dkjiksjs”ku }kjk jkT; ljdkj dks ,slh /kujkf”k dk v kSj ,slh jhfr ls Hkqxrku fd;k
tk;sxk tSlh vuqlwph eas fofufnZ’V gSA
¼2½ jkT; ljdkj dkjiksjs”ku ls ea=.kk djus ds i”pkr~] vf/klwpuk }kjk vuqlwph esa
fofufnZ’V /kujkf”k vkSj Hkqxrku dh jhfr esa mi;qDr ifjorZu dj ldrh gS vkSj ,slh
vf/klwpuk ds xtV eas izdkf”kr gksus ij vuqlwph rn~uqlkj la”kksf/kr le>h tk,xhA
dkjiksjs”ku }kjk /kujkf”k
dk Hkqxrku
v/;k;& pkj
dCts dk fn;k tkuk
9&& ¼1½ ,slk dksbZ O;fDr ftlds ikl fu;r fnukad dks mlds dCts esa ;k mlds
fu;a=.k ds v/khu midze ls lacaf/kr dk sbZ ifjlaifRr] ogh nLrkost ;k vU; dkxtkr gks a]
tks bl vf/kfu;e ds v/khu jkT; ljdkj ;k dkjiksjs”ku esa fufgr gks x bZ gks] mDr
ifjlaifRr;ksa] cfg;ksa] nLrkostksa vkSj vU; i=kfn ds fy;s ;FkkfLFkfr] jkT; ljdkj ;k
dkjiksjs”ku ds izfr mRrjnk;h gksxk vkSj mUgsa jkT; ljdkj ;k dkjiksjs”ku dk s ;k ,sls
O;fDr ;k O;fDr;ksa dks tSlk jkT; ljdkj ;k dkjiksjs”ku bl fufeRr fofufnZ’V djs ifjnRr
dj nsxkA
¼2½ jkT; ljdkj ;k ;FkkfLFkfr] dkjiksjs”ku] ,sls midze dk tks bl vf/kfu;e ds
v/khu jkT; ljdkj ;k dkjiksjs”ku esa fufgr gks x;k gS] dCtk izkIr djus ds fy;s leLr
vko”;d dk;Zokgh dj ldrk gS ;k djk ldrk gSA
¼3½ fuxe ,slh vof/k ds Hkhrj tSlh j kT; ljdkj bl fufeRr vuqefr ns] jkT;
ljdkj dks ,sls midze dh tks /kkjk 3 ds v/khu jkT; ljdkj esa fufgr gks xbZ gS] ,slh
leLr lEifRr;ksa vkSj ifjlEifRr;ksa dh tks fu; r fnukad dks jgh gks] iw.kZ lwp h nsxk vkSj
bl iz;kstu ds fy, jkT; ljdkj ;k dkjiksjs”ku fuxe dks leLr ;qfDr;qDr lqfo/kk;sa nsxkA
O;fDr;ksa dk muds dCts
esa ifjlaifRr;ksa vkfn dk
ys[kk&tks[kk nsus dk
drZO;
v/;k;& ikap
fuxe ds deZpkfj;ksa ls lEcfU/kr micU/k
10&& ¼1½ mi/kkjk ¼2½ ds micU/kksa ds v/khu jgrs gq,] ,slk izR;sd O;fDr tks fu;r
fnukad ls Bhd iwoZ fuxe dk fu;fer deZpkjh jgk gks]&&
¼d½ fu;r fnukad dks vkSj ml fnukad ls mUgha fucU/kuksa vkSj “krksZa ij jkT;
ljdkj esa izfrfu;qfDr ij le>k tk;sxk(
¼[k½ /kkjk 5 ds v/khu midze ds dkjiksjs”ku esa fufgr gksus ij] ,sls fufgr gksus
ds fnukad dks vkS j ml fnukad ls dkjiksjs”ku dk deZpkjh gks tk;sxk vkSj og mUgha
fucU/kuksa vkSj “krksZa ij] vkSj lsok&fuo`fr ykHk vkSj vU; fo’k;ksa ds laca/k esa mUgha
vf/kdkjksa vkSj fo”ks’kf/kdkjksa ds lkFk tks ,sls fufgr gk sus ds Bhd iwoZ ml ij iz;ksT;
gksrs] dkjiksjs”ku ds v/khu in ij ;k lsok esa rc rd cuk jgsxk tc rd dkjiksjs”ku
ds v/khu mldk fu;kstu lE;d~ :i ls lekIr u dj fn;k tk;] ;k tc rd mlds
ikfjJfed vkSj lsok dh vU; “krksZa esa dkjiksjs”ku }kjk ,slk ifjorZu lE;d~ :i ls u
dj fn;k tk; tks mlds fy;s vykHkdj u gksA
deZpkfj;ksa dk vkesyu
231
¿m0iz0 jkT; fo|qr mRiknu fuxe fyfeVsM ¼midze dk vtZu vkSj vUrj.k½ vf/kfu;e] 1992À ¿/kkjk 11&13À
¼2½ mi/kkjk ¼1½ esa fufnZ’V O;fDr dkjiksjs”ku esa midze ds fufgr gks tkus ds fnukad
ls rhu ekg ds Hkhrj dkjiksjs”ku dh lsok esa vkesfyr u fd, tkus ds vius fodYi dks
lalwfpr dj ldrk gS] vkSj ,slk u djus ij ;g le>k tk;sxk fd mlus dkjiksjs”ku dh
lsok esa vkesfyr fd;s tkus ds fy;s fodYi ns fn;k gSA
¼3½ ,sls deZpkjh dh lsok;sa tks vkesyu ds fo:) fodYi nsrk gS] lekIr gks tk;sxh
vkSj og] ,slh fdlh NqVVh] isa”ku] Hkfo’; fuf/k ;k minku ds] ftldk og gdnkj gks] vius
nkos ij izfrdwy izHkko fcuk fuxe ls]&&
¼d½ rhu ekl ds osru] ;fn og LFkkbZ deZpkjh Fkk]
¼[k½ ,d ekl ds osru] ;fn og vLFkkbZ deZpkjh Fkk]
ds cjkcj /kujkf”k izfrdj ds :i esa ikus dk gdnkj gksxkA
Li’Vhdj.k&& bl mi/kkjk ds iz;kstuksa ds fy;s] in ^osru** ds vUrxZr egaxkbZ
HkRrk] oS;fDrd osru vkSj fo”ks’k osru] ;fn dksbZ gks] Hkh gSA
¼4½ ,sls fdlh O;fDr tks jkT ; ljdkj esa mdze ds fufgr gks tksus ds Bhd iwoZ
ifj’kn~ ls ;k fdlh vU; laxBu l s izfrfu;qfDr ij fuxe dh lsok esa Fkk] ,sls fufgr gks
tkus ds fnukad dks mUgha “krksZa vkSj fucU/kuksa ij jkT; ljdkj esa izfrfu;qfDr ij le>k
tk;sxk tc rd fd mls mlds ewy laxBu esa izR;kofrZr u dj fn;k tk,A
¼5½ ,sls fdlh O;fDr dks tks dkjiksjs”ku esa midze ds fufgr gksus ds Bhd iwoZ
mi/kkjk ¼4½ ds micU/kksa ds v/khu izfrfu;qfDr ij jkT; ljdkj dh lsok esa Fkk] ,sls fufgr
gks tkus ij mUgha fucU/kuksa vkSj “krksZa ij dkjiksjs”ku esa izfrfu;qfDr ij le>k tk;sxk] tc
rd fd mls mlds ewy laxBu esa izR;kofrZr u dj fn; k tk; ;k dkjiksjs”ku dh lsok esa
vkesfyr u dj fy;k tk;A
¼6½ vkS|ksfxd fookn vf/kfu;e] 1947 esa ;k rRle; izo`Rr fdlh vU; fof/k esa
fdlh ckr ds gksrs gq, Hkh] fuxe ds fdlh deZpkjh dh lsokvksa ds dkjiksjs”ku esa vUrj.k gks
tkus ls og bl vf/kfu;e ds v/khu ;k rRle; izo`Rr fdlh vU; fof/k ds v/khu fdlh
izfrdj dk gdnkj ugha gksxk vkSj fdlh U;k;ky;] vf/kdj.k ;k vU; izkf/kdkjh }kjk ,slk
dksbZ nkok xzg.k ugha fd;k tk;sxkA
11&& tgka fuxe us vius }kjk fu;ksftr O;fDr;ksa ds ykHk ds fy;s Hkfo’; fuf/k ;k
fdlh vU; fuf/k dh LFkkiuk dh gS] ogka ,sls deZpkfj;ksa] ftudh lsok;sa bl vf/kfu;e }kjk
;k mlds v/khu dkjiksjs”ku dks vUrfjr dj nh xbZ gS] ;s lacaf/kr /kujkf”k tks fu;r
fnukad dks ,slh fuf/k ds [kkrs esa Fkh miØ e ds dkjiksjs”ku esa fufgr gksus ds fnukad dks
dkjiksjs”ku dks vUrjfjr gks tk;xhA
Hkfo’; fuf/k vkSj vU;
fuf/k;ka
v/;k; & N%
jkT; ljdkj }kjk Hkqxrku dk vo/kkj.k
12&& ¼1½ jkT; ljdkj }kjk midze ds vtZu ds fy, fuxe dks ns; /kujkf”k dk
vo/kkj.k djus ds iz;kstuksa ds fy, vkSj mlds laforj.k ds fy, jkT; ljdkj vf/klwpu k
}kjk ,d Hkqxrku vk;qDr fu;qDr djsxhA
¼2½ jkT; ljdkj ,sls vU; O;fDr;ksa dks] ftUgsa og mfpr le>s] vk;qDr dh lgk;rk
djus ds fy, fu;qDr dj ldrh gSA
vk;qDr dh fu;qfDr
13&& ¼1½ vk;qDr tgka rd gks lds] /kkjk 12 ds v/khu vf/klwpuk ds fnukad ls N%
ekl ds Hkh rj midze ds vtZu ds fy;s fuxe dks jkT; ljdkj }kjk ns; /kujkf”k dk
vo/kkj.k djsxkA
/kujkf”k dk vo/kkj.k
232
¿m0iz0 jkT; fo|qr mRiknu fuxe fyfeVsM ¼midze dk vtZu vkSj vUrj.k½ vf/kfu;e] 1992À ¿/kkjk 14&17À
¼2½ ,slh /kujkf”k dh vo/kkj.k djus esa vk;qDr mi dze ls lacaf/kr ,slh leLr
ifjlEifRr;ksa vkSj lEifRr;ksa ds] tks /kkjk 3 ds v/khu jkT; ljdkj esa fufgr gks xbZ gksa]
ewY; ij vkSj ,sls vU; fo’k;ksa ij tks bl iz;kstu ds fy;s lqlaxr gksa] fopkj djsxkA
¼3½ bl izdkj vo/kkfjr /kujkf”k dks lwpuk vk;qDr }kjk jkT; ljdkj dks nh tk,xh]
ftlds i”pkr~ jkT; ljdkj fuxe }kjk mldks ns; /kujkf”k ¼fuxe dh va”kiwath esa va”knku
ds flok;½] dkVus ds ckn “ks’k /kujkf”k fuxe dks miyC/k djk nsaxhA
v/;k; & lkr
izdh.kZ
14&& jkT; ljdkj ;k fdlh O;fDr ds fo:) ,sls fdlh dk;Z ds fy;s tks bl
vf/kfu;e ;k rn~/khu cuk, x, fu;eksa ds vuqlj.k esa lnHkkouk ls fd;k x;k gks] ;k fd;s
tkus ds fy;s vk”kf;r gks] dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk;sxhA
ln~Hkkouk ls fd;s x;s
dk;Z dk laj{k.k
15&& jkT; ljdkj bl vf/kfu;e ds iz;k stuksa dks dk;ZkfUor djus ds fy,]
vf/klwpuk }kjk] fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
16&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa dksbZ dfBukbZ mRiUUk
gks] rks jkT; ljdkj] vf/klwfpr vkns”k }kjk] ,sls micU/k dj ldrh gS] tks bl vf/kfu;e
ds lkj ij izHkko u Mkys] vkSj dfBukbZ dks nwj djus ds fy, vko”;d ;k lehphu izrhr
gksA
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns”k bl vf/kfu;e ds izkjEHk ls nks o’kZ dh vof/k
dh lekfIr ds i”pkr~ ugha fd;k tk;xkA
¼3½ mi/kkjk ¼1½ ds v/khu izR;sd vkns”k] ;Fkk lEHk o “kh?kz] jkT; fo/kku e.My ds
nksuksa lnuksa ds le{k j[kk tk;sxk vkSj mRrj izns”k lk/kkj.k [k.M vf/kfu;e 1994 dh /kkjk
23&d dh mi/kkjk ¼1½ ds micU/k mlh izdkj ykxw gksaxs ftl izdkj os mRrj izns”k ds fdlh
vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk, x, fu;eksa ds laaca/k esa ykxw gksrs gSaA
dfBukb;ksa dks nwj djus
dh “kfDr
17&& ¼1½ mRrj izns”k jkT; fo|qr~ mRiknu fuxe fyfeVsM ¼midze dk vtZu vkSj
vUrj.k½ v/;kns”k] 1992 ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ’V v/;kns ”k ds v/khu d`r dksbZ
dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu d`r dk;Z ;k dk;Zokgh le>h tk,xh ekuks bl
vf/kfu;e ds micU/k lHkh lkjoku le; ij izo`Rr FksA
fujlu vkSj viokn
233
¿m0iz0 jkT; fo|qr mRiknu fuxe fyfeVsM ¼midze dk vtZu vkSj vUrj.k½ vf/kfu;e] 1992À ¿vuqlwphÀ
vuqlwph
¼/kkjk 6 vkSj 8 nsf[k,½
¼1½ /kkjk 8 esa ;Fkk fufnZ’V dkjiksjs”ku }kjk ns; /kujkf”k dks ukS lkS iPphl djksM+
:i;s gskxhA
¼2½ ,slh /kujkf”k dk Hkqxrku fuEufyf[kr jhfr ls fd;k tk;sxk] vFkkZr]&&&
yxHkx vuqekfur
djksM+ :i;s esa&&
¼d½ ijke”kZ ds e)s fuxe ds ns;ksa dk pqdrk Hkqxrku djus
ds fy, dsUnzh; fo|qr~ izkf/kdj.k dks]
2-00
¼[k½ ikoj Qkbu sal dkjiksjs”ku fyfeVsM dks miØ e dh
LFkkiuk ds e)s fuxe ds ns;ksa dk pqdrk Hkqxrku djus ds fy,
4-00
¼x½ fo|qr~ ds fodz; e)s ifj’kn~ ds fo:) dkjiksjs”ku ds
cdk;k ns;ksa dk tks 30 uoEcj] 1991 dks Fks] lek;skftu djds
647-70
¼?k½ ifj’kn~ ds fo:) 1 fnlEcj] 1991 ls 31 ekpZ 1992
rd dkjiksjs”ku ds fo|qr ds fodz; ds e)s izR;; i= lank;ksa ds
vfrfjDr cdk;k ns;ksa dk lek;kstu djds
200-00
¼³½ ifj’kn~ fo:) vf/kdkj ds e)s] tks 30 uoEcj] 1991 dks
yxHkx 241-43 djksM+ :i;s Fkk] dkjiksjs”ku ds cdk;k ns;ksa ds
izfr lek;kstu }kjk vfr”ks’k
71-30
925-00