LexThe UTTAR PRADESH RESIN AND OTHER FOREST PRODUCE (REGULATION OF TRADE) ACT, 1976
Uttarakhand · state statute
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THE UTTAR PRADESH RESIN AND OTHER FOREST PRODUCE
(REGULATION OF TRADE) ACT, 19761
[U. P. ACT NO. XIII OF 1976]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on March 31, 1976 and by the
Uttar Pradesh Legislative Council on April 6, 1976,
Received the assent of the Governor on April 16, 1976 under Article 200 of ‘the
Constitution of India ], and was published in the Uttar Pradesh Gazette Extraordinary dated April
19, 1976.]
AN
ACT
to provide in the interest of the general public, for the carry ing on by the State of the trade
of purchase and distribution of resin to the ex clusion of others, and for the regulation of
manufacture and preparation of various articles based on forest produce, and for matters connected
therewith.
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India, as follows :-
CHAPTER I
Preliminary
Short title,
extent and
commencement
1- (1) This Act may be called the Uttar Pradesh Resin and Other Forest Produce
(Regulation of Trade) Act, 1976.
(2) It extends to the whole of Uttar Pradesh.
(3) (a) Chapters I and III shall be deemed to have come into force on October
4,1975.
(b) Chapter II----
(i) shall be deemed to have come into force on October 4, 1975, in
Almora, NainiTal, Pithoragarh, Chamoli, Garh wal, Tehri -Garhwal,
Uttarkashi, DehraDun, Bareilly and Saharanpur districts ; and
(ii) in the remaining areas of Uttar Pradesh, shall come into force on
such date as the State Government may, by notification in the Gazette,
appoint in that behalf, and dif ferent dates may be appointed in relation to
different such areas.
CHAPTER II
Regulation of the Trade of Resin
Definitions
2- In this Chapter, unless the context otherwise requires-
(a) "appointed day", in relation to any area, means the day on which t his
Chapter comes into force in that area ;
(b) "authorized officer" means an officer of the State Government
authorized by it to purchase or sell resin on its behalf and to grant permits under
section 5 ;
(c) "prescribed" means prescribed by the rules made under this Chapter;
1- For S.O.R. see Uttar Pradesh Gazette Extraordinary dated March 27, 1976.
270
[The Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976] [Section 3-5]
Act 16 of 1927
(d) "resin" means the secre tion extracted by tapping from Chir or Kail
trees ;
(e) "resin depot" means a place specified as such by the Conservator of
Forests for the purchase, storage or sale of resin tapped in an area specified in
relation to at depot
(f) "resin products" means derivatives obtained by processing of resin, and
includes resin, turpentine, hardened resin, and also includes paints and
varnishes manufactured directly from resin ;
(g) "tapper of resin" 'means a person who taps resin;
(h) "unit" means a unit constituted under section 3 ;
(i) words and expressions used but not defined in this Chapter and
defined in the Indian Forest Act, 1927, as amended from time to time in its
application to Uttar Pradesh, shall have the meanings assigned to them in that
Act.
Constitution of
units
3- The State Government may, by notification in the Gazette divide the State
into such numbers of units, as it may deem fit, arid until varied by such
notification, each forest circle (as for the time being delimited by general or special
orders of the State Government) shall constitute a unit.
Restrictions on
sale, purchase
and transport
resin etc.
4- On and after the appointed day-
(a) no person shall tap resin or manufacture any resin product or export
any resin or resin product unless he is registered under and in accordance with
section 10 ;
(b) no person shall sell resin to any person other than the State
Government or an authorized officer ;
(c) no person other than the State Government or an authorized officer
shall purchase resin from any tapper of resin;
(d) no person other than the State Government or an authorized officer
shall transport resin except in the following cases:-
(i) where he being a tapper of resin transports it to the resin depot
specified for the area where the resin is tapped; or
(ii) where he transports it on behalf of the State Government or an
authorized officer ;
(e) no person other than the State Government or an authorize officer shall
transport resin products manufactured in a unit to any place o utside that unit
without a permit is sued in that behalf by such authority, in such manner and
subject to such terms and conditions as may be prescribed.
Permit for sale
transport etc.
5- (1) Notwithstanding anything in section 4, the State Government or an
authorized officer may on such terms and conditions and in such manner as may be
prescribed-
(a) permit any person, who had purchased any resin before the appointed
day within an area to which this Chapter applied to transport and sell such
resin to any person other than State Government or an authorized officer and
permit any person other than the State Government or an authorized officer to
purchase and transport the same ; or
271
[The Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976] [Section 6-7]
(b) permit any person, who has purchased resin from the State
Government or an authorized officer for manufacture of resin products to
transport the same and to sell any resin which he has been unable to utilize in
the manufacture of resin products; or
(c) permit any person, who has purchased any resin outside Uttar Pradesh
to bring the same inside the State either for manufacture of resin products
within the State or for transporting them elsewhere outside Uttar Pradesh; or
(d) permit any person, who has purchased any resin within Uttar Pradesh
outside any area to which this Chapter applies to transport it to any area to
which this Chapter applies for the manufacture of resin products.
(2) A person to whom a permit is granted under sub-section (1) shall be liable
to payment of such fee as may be prescribed.
Constitution of
an Advisory
Committee
6- (1) The State Government shall for each year constitute for each unit in which
resin is tapped, an Advisory Committee which shall consist of not more than nine
members nominated by the State Government:
Provided that one -third of such members shall be officers of the Forest
Department and not more than one -third of such members shall be from amongst
tapperst resin.
(2) The Advisory Committee for each such unit shall advise the State
Government in the matter of fixation from time to time of a fair and reasonable
price at which resin offered for sale may be purchased by or on behalf of the State
Government in that unit, and also on such other matters as may be referred to it by
the State Government.
(3) The business of the Committee shall be conducted in such manner as may
be prescribed.
Fixation of
price by State
Government
7- (1) The State Government shall, hav ing regard to following factors, fix the
price at which resin shall be purchased by or for it in each unit during the year,
namely :-
(a) the price of resin, if any, fixed under this Chapter during the preceding
three years in respect of the unit
(b) the quality of the resin tapped in the unit;
(c) the cost of transport ;
(d) the general rate of wages for labour prevalent In the unit;
(e) the cost of extraction of resin
(f) the cost of packing of resin including the cost of container in which
resin is delivered;
(g) any other factor which the State Government considers relevant.
(2) The price so fixed shall be published in such manner as the State
Government may direct, and shall not be altered during the year to which it
relates.
(3) The price so fixed shall be for net weight of resin excluding the weight of
container in which resin is packed.
(4) Where an Advisory Committee has been constituted under section 6 it
shall, wherever practicable, be consulted by the State Government before the
fixation of price under sub-section (l)
272
[The Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976] [Section 8-9]
State
Government to
purchase all
resin offered
for sale
8- (1) The State Government shall be bound to purchase at t he price fixed under
section 7 all resin offered for sale to or for it during the normal hours of business
at a resin depot:
Provided that it shall be open to an authorized officer to refuse purchase of
such resin as in his opinion is not fit for the purp ose of manufacture of resin
products.
(2) Any person aggrieved by the authorized officer's refusal to purchase resin
under the proviso to sub -section (1), may, within fifteen days from such refusal,
and in the manner prescribed complain to the Divisional Forest Officer or such
other officer as may be empowered by the State Government in that behalf
(hereinafter referred to as the competent officer).
(3) On receipt or a complaint under sub -section (2), the competent officer
shall hold a summary inquiry and pass such order, within thirty days of the receipt
of the complaint as he may deem fit, and in case he finds such refusal to be
improper, he may direct the authorized officer to purchase the same.
(4) Where the competent officer finds the refusal of the resin proper but in his
opinion, the resin may be purchased at a lower price, he may direct the authorized
officer to purchase the same at such lower price as he deems fit.
(5) Notwithstanding anything in sub -section(1), where the State Government
or an authorized officer has reason to believe that any resin offered for sale was
tapped from trees standing on any land which was vested in or belonged to the
State Government or which was constituted as Reserved Forest or Protected Forest
or Panchayati forest , such resin may be appropriated without payment of price,
and on payment only of such collection charges, if any, as the State Government
or the authorized officer may determine.
(6) The provisions of sub -sections (2) to (4) shall mutatis mutan dis apply in
relation to any action taken under sub-section (5).
(7) Every order passed under this section shall be final.
Tapping of
trees which
are not being
tapped
9- (1) If the State Government or any authorized officer finds that any Chir or
Kail tree stan ding in a unit is not being tapped, the State Government or the
authorised officer may by notice require the owner of such tree to commence
tapping of the same or to cause its tapping commenced within such time as may be
prescribed.
(2) If after the servi ce of the notice, under sub -section (1), the own er of the
tree fails to comply with such notice, the State Government or, the authorized
officer may, in the manner prescribed, cause the tree to be tapped for extraction of
resin.
(3) All resin extracted fr om a tree under sub -section ( 2), shall be sold in
accordance with the provisions Of this Chapter and the rules made thereunder and
the price thereof shall, after deducting the expenses of tapping, be paid to the
owner of such trees.
Explanation-- For the purposes of this section; the term 'owner' in relation to a
Chir or Kail tree includes the person in possession, management or' control of
such tree.
273
[The Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976] [Section 10-15]
Registration of
tappers of
resin etc.
10- Every tapper of resin, every manufacture of resin product and every exporter
of resin or resin products shall be en titled to registration on payment of such fee,
to such authority and in such manner as may be prescribed.
Disposal of
resin
11- Resin purchased by the State Government shall be sold or otherwise disposed
of in such manner as the State Government may by general or special order direct.
Delegation of
powers
12- The State Government may, by general or special order, delegate any of its
powers or functions under this Chapter or the rules made thereunder to any officer
not below the rank of an Assistant Conservator of Forests who shall exercise or
perform the same, subject to such conditions o r restrictions, i f any, as the State
Government may specify in the order.
Powers of
entry, search,
seizure, etc
Act 2 of 1974
13- (1) Any police officer not below the rank of sub -inspector or any forest -
officer may, with a view to securing co mpliance with the provisions of this
Chapter or the rules made thereunder or to satisfying himself that the said
provisions have been complied with--
(i) Stop and search any person, vessel, vehicle or receptacle used or
intended to be used for the transport of resin or resin product;
(ii) Enter and search any place;
(iii) Seize resin or seism product in respect of which he suspects that
any provision of this Chapter or the rules made thereunder has been, is being
or is about to be contravened along with the receptacle c ontaining or carrying
such resin.
(2) The provisions of section 100 of the Code of Criminal Procedure, 1973,
relating to search and seizure shall, so far as may be, apply to searches and
seizures under this section.
Penalty
Act XVI of
1927
14- If any person contravenes any of the provisions of this Chapter or the rules
made thereunder, he shall be deemed to have committed a forest offence, and the
resin or resin product, if any, in respect of which such offence is committed shall
in relation to the commission of such offence be deemed to be forest produce, and
the provisions of Chapter IX of the Indian Forest Act, l927, as amended in its
application to Uttar Pradesh (excepting section 69 thereof), shall accordingly
apply with necessary, modifications.
Offences by
companies
15- (1) If the person committing an offence under this chapter is a company, the
company as well as every person in charge of and responsible to the company for
the conduct of its business at the time of the commission of the offenc e shall be
deemed to be guilty of the offence and shall be liable to be proceeded against and
punished accordingly :
Provided that nothing contained in this sub -section shall render any such
person liable to any punishment if he proves that the offence was committed
without his knowledge or that he exercised all due diligence to prevent the
commission of such offence.
274
[The Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976] [Section 16-19]
(2) Notwithstanding anything conta ined in sub -section (1), where any
offence under this Chapter has been committed by a company and it is proved that
the offence has been committed with the consent or connivance of; or that the
commission of the offence is at attributable to any neglect o n the part of any
managing agent, secretary, treasurer, director, manager, or other officer of the
company, such managing agent, secretary, treasurer, director, manager or other
officer of the company shall also be deemed to be guilty of that offence and s hall
be liable to be proceeded against and punished accordingly.
Explanation-- for the purposed of this section ------
(a) "company" means anybody corporate, and includes a firm or other
association of individuals; and
(b) "Director’ in relation to a firm, means a partner in the firm.
Cognizance of
offences
16- No court shall take cognizance of any offence punishable under this Chapter
except on a report in writing of the facts constituting such offence made by any
forest officer not below the rank of a Rage Officer or by such other officer as may
be empowered by general or special order of the State Government in that behalf.
Provisions of
this Chapter to
have over
effect
17- The provisions of this Chapter shall have effect notwithstanding anything
inconsistent therewith contained in any other law or in a ny contract or other
instrument.
Savings in
respect of acts
done in good
faith
18- (1) No suit, prosecution or other legal proceeding shall lie against any person
for anything which is in good faith done or intended to be done in pursuance of the
provisions of this Chapter or the rules made thereunder.
(2) No suit or other legal proceeding shall lie against the State Government
for any damage caused or likely to be caused or any injury suffered or likely t o be
suffered by virtue of the provisions of this Chapter or the rules made thereunder or
by anything which is in good faith done or intended to be done in pursuance of
this Chapter or the ruled made thereunder.
Power to make
rules
19- (1) The State Gove rnment may, by notification in the Gazette, make rules
for carrying out purposes of this Chapter.
(2) In particular, and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely:--
(a) The publication of the price list of the resin;
(b) The manner of holding inquiries under this Chapter;
(c) The authority by whom, the manner in which and the conditions
subject to which permits may be issued under section 5 and the fees payable
for such permits;
(d) The d isposal of the resin, the purchase of which was refused under
section 8;
(e) The manner of tapping the trees for resin under section 9;
(f) The manner of registration under section 10, the period within which
such, registration shall be made, and the fees payable therefor;
275
[The Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976] [Section 20-21]
(g) Specifications of resin for purposes of determination of quality,
(h) Any other matter which is to been may be prescribed.
(3) All rules made under this Chapter shall as soon as may be after they are
made be laid before each house of the state Legislature, while it is in session, for a
total period of not less than thirty days, comprised in its one session or two or
more, successive session, and shall, unless some later date is appointed take effect
from the date of their publication in the Gazette, subject, such modifications or
annulments as the two Houses of the Legislature may during the said period agree
to make, so however that any such modif ication or annulment shall be with our
prejudice to the validity of anything previously done thereunder.
(4) Notwithstanding anything in sub-section (3), any rules made within one
year from the commencement of this Act may be made retrospectively to a date
not earlier than such commencement.
Transitory
provision
20- Where at any time before the appointed day, any person had entered into any
contract for the dale of resin expected to be tapped by him to any trader and
obtained an advance from such trader towards the price of the resin expected to be
delivered to the trader under such contract, then notwithstanding that by virtue of
the provisions of section 4 and 17, such contract shall have be come void on the
appointed day, the said person and trader may mak e a joint application before the
Divisional forest officer or an officer authorized by him in that behalf giving
particulars of such advance and thereupon the said officer, on being duly satisfied
that the application has been voluntarily made by the said person, may direct the
officer to pay on behalf of the said person to such trader a sum equivalent to the
said advance less the amount already repaid by the said person to such trader)
without any interest or compensation, out of the price due to the said person for
resin sold under section 8 and the liability of the State Government of the said
person and of the said person to the trader shall to the extent of such payment
stand discharged and the said person shall not be liable to pay any interest or
compensation in respect of such advance.
CHAPTER III
Regulation of manufactures and preparation of articles based on forest
produce
Amendment of
Act XVI of
1927
21- After Chapter VIII of the Indian Forest Act, 1927, as amended in its
application to Uttar Pradesh, the following Chapter shall be insured, namely:-
“CHAPTER VIII-A”
Regulation of manufacture and preparation of articles based on
forest produce
Power to
regulate
manufacture,
etc. of Articles
based on forest
produce
21-A The State Government may make rules-------
(a) To provide for the establishment and regulation by
licences, permits or otherwise (and the payment of fees there
for) of saw mills and units including factories engaged in the
manufacture or preparation of-----
276
[The Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976] [Section 22]
(i) Katha out of Khair tree;
(ii) Resin, turpentine and other products out of resin;
(iii) Plywood and match out of timber;
(iv) Such other preparations based on forest produ ce
as the State Government may,
by notification in the official Gazette, from time to time
specify;
(b) to provide for the regulation by licences, permits or
otherwise of the supply of raw materials relation to the
preparations mentioned in cl ause (a), the payment of fees
therefor, the deposit of such sum for due performance of the
conditions of any such license, permit or other document,
the forfeiture of the sum so deposited or any part thereof for
contravention of any such conditions, and th e adjudication
of such forfeiture by such authority as may by notification in
the official Gazette be specified by the State Government.”
Repeal and
savings
U.P. Ordinance
No. 10 of 1976
22- (1) The Uttar Pradesh Resin and Other Forest Produce (Regulati on of Trade)
Ordinance, 1976, is hereby repealed.
(2) Notwithstanding such repeal or the repeal of the Uttar Pradesh Resin and
Other Forest Produce (Regulation of Trade) Ordinance, 1975, by the said
Ordinance of 1976, anything done or any action taken under t he said Ordinance
shall be d eemed to have been done or take n under this Act, as if this Act was in
force at all material times.
277
mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ vf/kfu;e] 1976
¿mÙkj izns”k vf/kfu;e la[;k 13] 1976À
THE UTTAR PRADESH RESIN AND OTHER FOREST PRODUCE
(REGULATION OF TRADE) ACT, 1976
[U. P. ACT NO. XIII OF 1976]
278
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¿mÙkj izns”k vf/kfu;e la[;k 13] 1976À
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iznku dh rFkk mÙkj izns”kh; ljdkjh vlk/kkj.k xtV esa fnukad 19 vizSy] 1976 dks izdkf”kr gqvkAÀ
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ds fy;s tu lk/kkj.k ds fgr esa O;oLFkk djus ds fy;s
vf/kfu;e
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1976 dgk tk;sxkA
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279
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¼>½ tks “kCn rFkk in bl v/;k; easa iz;qDr fdUrq vifjHkkf"kr gS vkSj mÙkj izns”k
esa viuh izo`fÙk ds lEcU/k esa le;≤ ij ;Fkk la”kksf/kr Hkkjrh; ou vf/kfu;e] 1927 esa
ifjHkkf"kr gS] muds ogh vFkZ gksaxs] tks mDr vf/kfu;e esa muds fy;s fn;s x;s gSA
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¼1½ tgka og yhlk dk Nsod gksus ds dkj.k mldk ifjogu ftl {ks= es as yhlk dk
Nsou fd;k tk; mlds fy;s fofufnZ"V yhlk fMiks dks djs( ;k
¼2½ tgka og jkT; ljdkj ;k fdlh izkf/kd`r vf/kdkjh dh vksj ls ifjogu djs(
¼³½ jkT; ljdkj ;k fdlh izkf/kd`r vf/kdkjh ls fHkUu dksbZ O;fDr fdlh bdkbZ esa fufeZr
yhlk mRikn dk ml bdkbZ ds ckgj fdlh LFkku dks ,sls izkf/kdkjh }kjk ,slh jhf r ls vkSj ,sls
fucU/kuksa rFkk “ krksZ ds v/khu jgrs gq,] tks fofgr dh tk;sa] tkjh fd; s x;s vuqKk&i= d s fcuk
ifjogu ugha djsxkA
5&& ¼1½ /kkjk 4 es a fdlh ckr ds gksrs gq, Hkh] jkT; ljdkj ;k dksbZ izkf/kd`r vf/kdkjh
,sls fucU/kuksa rFkk “krksZa ij vkSj ,slh jhfr ls tks fofgr dh tk; &
foØ;] ifjogu vkfn ds
fy;s vuqKk&i=
¼d½ fdlh O;fDr dks] ftlus fu;r fnu ds iwoZ ml {ks= esa] ftlesa ;g v/;k; ykxw gks]
yhlk Ø; fd;k gks] jkT; ljdkj ;k izkf/kd`r vf/kdkjh ls fHkUu fdlh O;fDr dks ,sls yhlk dk
foØ; vkSj ifjogu djus dh vuqKk ns ldrk gS vkSj jkT; ljdkj ;k izkf/kd`r vf/kdkjh ls fHkUu
fdlh O;fDr dks mldk Ø; vkSj ifjogu djus dh vuqKk ns ldrk gS( ;k
280
¿mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ vf/kfu;e] 1976À ¿/kkjk 6&7À
¼[k½ fdlh O;fDr dks] ftlus yhlk mRikn dk fu ekZ.k djus ds fy;s jkT; ljdkj ;k
izkf/kd`r vf/kdkjh ls yhlk Ø; fd;k gks] mlds ifjogu ds fy;s yhlk vkSj mRikn dk fuekZ.k
djus ds fy;s ftl yhlk dk mi;ksx djus esa og vleFkZ jgk gks] mlds foØ; ds fy;s vuqKk ns
ldrk gS ( ;k
¼x½ fdlh O;fDr dks] ftlus mÙkj izns”k ds ckgj yhlk Ø; fd;k gks] mls jkT; ds Hkhrj
ykus dh vuqKk ;k rks yhlk mRikn dk jkT; ds Hkhrj fuekZ.k djus ;k mÙkj izns”k ds ckgj vU;=
ifjogu ds fy;s ns ldrk gS( ;k
¼?k½ fdlh O;fDr dks] ftlus mÙkj izns”k ds Hkhrj fdUrq ml {ks= ds ckgj ftl ij ;g
v/;k; ykxw gksrk gS] yhlk Ø; fd;k gks] mls fdlh {ks= dks ftl ij ;g v/;k; ykxw gksrk gS ]
yhlk mRikn dk fuekZ.k djus ds fy;s ifjogu djus dh vuqKk ns ldrh gSSA
¼2½ mi/kkjk ¼1½ ds v/khu ftl O;fDr dks vuqKk& i= fn;k tk;] og fofgr Qhl dk nsunkj gksxk
A
6&& ¼1½ jkT; ljd kj] izR;sd o"kZ ds fy;s vkSj izR;sd bdkbZ ds fy,] ftlesa yhlk dk
Nsou fd;k tkrk gks] ,d lykgdkj lfefr xfBr djsxh] ftlesa jkT; ljdkj }kjk uke&fufnZ"V ukS
ls vuf/kd lnL; gksaxs %
lykgdkj lfefr dk xBu
ijUrq ,sls lnL;ksa es ls ,d&f rgkbZ lnL; ou foHkkx ds vkS j ,d&frgkbZ ls vuf/kd lnL; yhlk
Nsodksa esa ls gkasassxsA
¼2½ izR;sd ,slh bdkbZ dh lykgdkj lfefr jkT; ljdkj dks le;≤ ij mfpr vkSj ;qfDr;qDr
dher fu/kkZfjr djus ds fy;s] ftl ij ml bdkbZ esa foØ; ds fy;s izLrqr yhlk jkT; ljdkj }kjk ;k
mldh vksj ls Ø; fd;k tk lds] lykg nsxh vkSj ,sls vU; fo"k;kasa ij Hkh lykg nsxh tks mls jkT; ljdkj
}kjk fufnZ"V fd;s tk;saA
¼3½ lfefr dk dk;Z fofgr jhfr ls lapkfyr fd;k tk;xkA
7&& ¼1½ jkT; ljdkj] fuEufyf[kr rF;ksa dks /;ku esa j[krs gq,] dher fu/kkZfjr djsxh
ftl ij o"kZ i;ZUr bdkbZ esa mlds }kjk ;k fy, yhlk Ø; fd;k tk;xk] vFkkZr~ &
jkT; ljdkj }kjk dher
fu/kkZfjr djuk
¼d½ bdkbZ ds lEcU/k esa fiNys rhu o"kZ ds nkSjku bl v/;k; ds v/khu yhlk ds fy;s
fu/kkZfjr dh xbZ dher] ;fn dksbZ gks(
¼[k½ bdkbZ esa Nsos x;s yhlk dh fdLe(
¼x½ ifjogu O;;(
¼?k½ bdkbZ esa Jfed ds fy;s izpfyr etnwjh dh lkekU; nj(
¼³½ yhlk Nsous dk O;; (
¼p½ yhlk iSd djus dk O;; ] ftuds vUrxZr ml fMCck dk ewY; Hkh gS ] ftlesa yhlk
fn;k tkrk gS(
¼N½ dksbZ vU; rF;] ftls jkT; ljdkj lqlaxr le>sA
¼2½ bl izdkj fu/kkZfjr dher jkT; ljdkj }kjk funsf”kr jhfr ls izdkf”kr dh tk;xh vkSj ftl o"kZ
ds lEcU/k esa og gks] mlds nkSjku mlesa ifjorZu ugha fd;k tk;xkA
¼3½ bl izdkj fu/kkZfjr dher yhlk ds “ kq) Hkkj ds fy, gksxh] ftlesa ml fMCck dk Hkkj lfEefyr
u gksxk] ftlesa yhlk iSd gksA
¼4½ ;fn /kkjk 6 ds v/khu lykg dkj lfefr xfBr dj nh xbZ gks rks jkT; ljdkj mi/kkjk ¼1½ ds
v/khu dher fu/kkZfjr djus ds iwoZ] tgka O;ogk;Z gks] mlls ijke”kZ djsxhA
281
¿mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ vf/kfu;e] 1976À ¿/kkjk 8&9À
8&& ¼1½ jk T; ljdkj] yhlk fMiks ij dk;Z ds lkekU; le; esa mls ;k mlds fy;s
foØ;kFkZ izLrqr fd;s x;s leLr yhlk dks /kkjk 7 ds v/khu fu/kkZfjr dher ij Ø; djus ds fy,
ck/; gksxh %
jkT; ljdkj foØ; ds
fy;s izLrqr leLr yhlk
Ø; djsxh
ijUrq izkf/kd`r vf/kdkjh dks ,sls yhlk dks Ø; u djus ls badkj djus dk vf/kdkj gksxk] tks
mldh jk; esa yhlk mRikn dk fuekZ.k djus ds iz;kstukFkZ vuqi;qDr gksA
¼2½ mi/kkjk ¼1½ ds ijUrqd ds v/khu izkf/kd`r vf/kdkjh ds yhlk Ø; djus ls badkj djus ls O;fFkr
dksbZ O;fDr] bl izdkj badkj fd;s tkus ds iUnzg fnu ds Hkhrj vkSj fofgr jhfr ls] izHkkxh; ou vf/kdkjh ;k
jkT; ljdkj }kjk ml fufeÙk l”kDr vU; vf/kdkjh dks ¼ftls vkxs l{ke vf/kdkjh dgk x;k gS½ ifjokn dj
ldrk gSA
¼3½ mi/kkjk ¼2½ v/khu ifjokn izkIr gksus ij] l{ke vf/kdkjh laf{kIr tkap djsxk vkSj ifjokn dh
izkfIr ds rhl fnu ds Hkhrj ,slk vkns”k nsxk] tks og mfpr le>s vkSj ml n”kk esa] tc mls Ø; djus ls
badkj djuk vuqfpr izrhr gks rks og izkf/kd`r vf/kdkjh dks mls Ø; djus dk funs”k ns ldrk gSA
¼4½ ;fn l{ke izkf/kdkjh dks Qhl yhlk dks badkj djuk mfpr izrhr gks fdUrq mldh jk; esa yhlk
de dher ij Ø; fd;k tk ldrk gS rks og izkf/kd`r vf/kdkjh dks mls ml dher ij] ftls og mfpr
le>s] Ø; djus dk funsZ”k ns ldrk gSA
¼5½ mi/kkjk ¼1½ fdlh ckr ds gksrs gq, Hkh] ;fn jkT; ljdkj ;k fd lh izkf/kd`r vf/kdkjh dks ;g
fo”okl djus dk dkj.k gks fd foØ; ds fy;s izLrqr fd, x;s yhlk dk Nsou fdlh ,slh Hkwfe ij fLFkr o`{kksa
ls fd;k x;k tks jkT; ljdkj esa fufgr Fkh ;k mlds LokfeRo esa Fkh ;k tks vkjf{kr ou ;k lajf{kr ou ;k
iapk;rh ou ds :i esa xfBr Fkh ] rks dher dk Hkqxrku fd;s fcuk vkSj dsoy ,sls laxzg&izHkkj dk] ;fn dksbZ
gks] Hkqxrku djds ftls jkT; ljdkj ;k izkf/kd`r vf/kdkjh vo/kkfjr djs] ,sls yhlk dk fofu;ksx fd;k tk
ldrk gSA
¼6½ mi/kkjk ¼5½ ds v/khu dh xbZ fdlh dk;Zokgh ds lEcU/k esa mi/kkjk ¼2½ ls ¼4½ ds micU/k]
vko”;d ifjorZu lfgr ykxw gksaxsA
¼7½ bl /kkjk ds v/khu fn;k x;k izR;sd vkns”k vfUre gksxkA
9&& ¼1½ ;fn jkT; ljdkj ;k fdlh izkf/kd`r vf/kdkjh dks ;g izrhr gks fd fdlh bdkbZ
esa fdlh phM+ ;k dSy ds o`{k dk Nsou ugha fd;k tk jgk gS rks jkT; ljdkj ;k izkf/kd`r vf/kdkjh
,sls o`{k ds Lokeh ls fofufnZ"V le; ds Hkhrj ,sls o`{k ls Nsou izkjEHk djus ;k djus dh vis{kk dj
ldrk gSA
o`{kksa dk Nsou] ftudk
Nsou u fd;k tk jgk gks
¼2½ ;fn mi/kkjk ¼1½ ds v/khu uksfVl rkehy fd;s tkus ds i”pkr~ o`{k dk Lokeh ,slh uksfVl dk
vuqikyu u djs rks jkT; ljdkj ;k izkf/kd`r vf/kdkjh yhlk fudkyus ds fy;s fofgr jhfr ls o`{k dk Nsou
djk;sxkA
¼3½ mi/kkjk ¼2½ ds v/khu fdlh o`{k ls fudkyk x;k leLr yhlk bl v/;k; vkSj rn~/khu cuk;s
x;s fu;eksa ds micU/kksa ds vuqlkj csp fn;k tk;xk] vkSj mldh dher mlesa ls Nsou O;; dkVus ds i”pkr~
,sls o`{kksa ds Lokeh dks ns nh tk;xhA
Li"Vhdj.k & bl /kkjk ds iz;kstukFkZ] fdlh phM+ ;k dSy o`{k ds laca/k esa] in ^^Lokeh** ds vUrxZr
og O;fDr Hkh gS] ftlds dCtk] izcU/k ;k fu;a=.k esa ,slk o`{k gksA
282
¿mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ vf/kfu;e] 1976À ¿/kkjk 10&15À
10&& yhlk dk izR;sd Nsod] yhlk mRikn dk izR;sd fuekZrk vkSj yhlk ;k yhlk mRikn
dk izR;sd fu;kZrdÙkkZ ,slh Qhl] ,sls izkf/kdkjh dks vkSj ,slh jhfr] ls tks fofgr dh tk;] nsus ij
jftLVªhdj.k dk gdnkj gksxkA
yhlk Nsodksa vkfn dk
jftLVªhdj.k
11&& jkT; ljdkj }kjk Ø; fd;s x;s yhlk dk foØ; ;k vU; izdkj ls fuLrkj.k ,slh
jhfr ls fd;k tk;xk] tSlh jkT; ljdkj ds lkekU; ;k fo”ks’k vkns”k }kjk funsf”kr gksA
yhlk dk fuLrkj.k
12&& jkT; ljdkj lkekU; ;k fo”ks’k vkns”k }kjk bl v/;k; ;k blds vUrxZr cuk;s x;s
fu;eksa ds v/khu viuh dksbZ “kfDr ;k d`R; lgk;d vj.;iky ls vU;wu in ds fdlh vf/kdkjh dks
izfrfufgr dj ldrh gS ] tks ,slh “krksZa ;k fucZU/kuksa ds v/khu jgrs gq,] ;fn dksbZ gks] ftUgsa jkT;
ljdkj vkns”k esa fofufnZ"V djs] mudk iz;ksx ;k lEiknu djsxkA
“kfDr;ksa dk izfrfu/kku
13&& ¼1½ dksbZ iqfyl vf/kdkjh ] tks mi fujh{kd ds in ls uhps dk u gks] ;k dksbZ ou
vf/kdkjh] bl v/;k; ;k blds v/khu cuk;s x, fu;eksa ds micU/kksa dk vuqikyu lqfuf”pr djus ;k
viuk ;g lek/kku djus ds mÌs”; ls fd mDr micU/kksa dk vuqikyu fd;k x;k gS %&
izos”k djus] ryk”kh ysus]
vfHkxzg.k djus vkfn dh
“kfDr
¼,d½ yhlk ;k yhlk mRikn ds ifjogu ds fy, iz;qDr ;k iz;qDr fd, tkus ds fy,
vfHkizsr fdlh O;fDr] ty;ku] xkM+h] ;k ik= dks jksd ldrk gS vkSj mldh ryk”kh ys ldrk gS (
¼nks½ fdlh LFkku esa izos”k dj ldrk gS vkSj mldh ryk”kh ys ldrk gS(
¼rhu½ yhlk ;k yhlk mRikn dks ] ftlds laca/k esa mls ;g lansg gks fd bl v/;k; ;k
blds v/khu cuk, x, fu;eksa ds fdlh micU/k dk mYya?ku fd;k x;k gS ;k fd;k tk jgk gS ;k
fd;k tkus okyk gS] ,sls ik= lfgr ftlesa ,slk yhlk j[kk ;k igqapkuk gks] vfHkx`ghr dj ldrk gSA
¼2½ ryk”kh ysus vkSj vfHkxzg.k djus ds laca/k esa n.M izfØ;k lafgrk] 1973 dh /kkjk 100 ds
micU/k ftl izdkj ykxw gksrs g aS] mlh izdkj ls os] ;Fkk”kD;] bl /kkjk ds v/khu ryk”kh ysus vkSj
vfHkxzg.k djus ds lEcU/k esa ykxw gksaxsA
vf/kfu;e la[;k 2]1974
14&& ;fn dksbZ O;fDr bl v/;k; ;k blds v/khu cuk;s x;s fu;eksa ds fdlh micU/k dk
mYya?ku djrk gS rks mlds ckjs esa ;g le>k tk;xk fd mlus ou vijk/k fd;k gS vkSj yhlk ;k
yhlk mRikn dks] ;fn dksbZ gks] ftlds laca/k esa ,slk vijk/k fd;k tkrk gS ] ,slk vijk/k fd;s tkus
ds laca/k esa ou mit le>k tk;xk vkSj mÙkj izns”k esa viu h izo`fÙk ds lEcU/k esa ;Fkk la” kksf/kr
Hkkjrh; ou vf/kfu;e] 1927 ds v/;k; 9 ds micU/k ¼mldh /kkjk 69 dks Nk sM+dj½ rn ~uqlkj
vko”;d ifj"dkj lfgr ykxw gksaxsA
“kkfLr
vf/kfu;e la[;k 16]1927
15&& ¼1½ ;fn bl v/;k; ds v/khu fdlh vijk/k dks djus okyk O;fDr dksbZ dEiuh gks
rks og dEiuh vkSj vijk/k djus ds le; ml dEiuh ds dk;Z lapkyu dk izHkkjh vkSj mlds fy;s
dEiuh ds izfr mÙkjnk;h izR;sd O;fDr ml vijk/k ds fy;s vijk/kh ekuk tk;xk vkS j rn~uqlkj
dk;Zokgh fd;s tkus vkSj n.M fn;s tkus dk Hkkxh gksxk %
dEifu;ksa }kjk vijk/k
ijUrq bl mi/kkjk dh dksbZ ckr fdlh ,sls O;fDr dks fdlh n.M dk Hkkxh ugha cuk;sxh] ;fn og ;g
lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk ;k mlus ml vijk/k ds fd;s tkus dk
fuokj.k djus ds fy;s lHkh lE;d~ rRijrk cjrh FkhA
283
¿mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ vf/kfu;e] 1976À ¿/kkjk 16&19À
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] tcfd bl v/;k; ds v/khu dksbZ vijk/k fdlh dEiuh
us fd;k gks vkSj ;g lkfcr gks tk;] fd og vijk/k m l dEiuh ds fdlh izcU/k vfHkdrkZ] lfpo] dks"kk/;{k]
funs”kd] izcU/kd ;k vU; vf/kdkjh dh lEefÙk ;k ekSukuqdwyrk ls fd;k x;k ;k mis{kktfur gS rks og izcU/k
vfHkdrkZ] lfpo] dks"kk/;{k] funs”kd] izcU/kd] ;k vU; vf/kdkjh Hkh ml vijk/k ds fy;s vijk/kh ekuk tk;xk
vkSj rn~uqlkj dk;Zokgh fd;s tkus vkSj n.M fn;s tkus dk Hkkxh gksxkA
Li"Vhdj.k&& bl /kkjk ds iz;kstukFkZ ds fy;as &
¼d½ ^^dEiuh** dk rkRi; Z fdlh fuxfer fudk; ls gS] vkSj blds vUrxZr dksbZ QeZ ;k
O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ ^^funs”kd** dk] fdlh QeZ ds laca/k esa] ml QeZ ds Hkkxhnkj ls gSA
16&& ¼1½ fdlh ou vf/kdkjh }kjk tks jsat vf/kdkjh ds in ls uhps dk u gks ;k ,sls vU;
vf/kdkjh }kjk ftls jkT; ljdkj lkekU; ;k fo”ks’k vkns”k }kjk bl fufeÙk l”kDr djs] mu rF;ksa
ds laca/k easa ftlls fd vijk/k curk gks] nh x;h fyf[kr fjiksVZ ds flo k;] dksbZ Hkh U;k;ky; bl
v/;k; ds v/khu n.Muh; fdlh vijk/k dk laKku ugha djsxkA
vijk/kksa dk laKku
17&& fdlh vU; fof/k ;k fdlh lafonk ;k vU; fy [kr esa fdlh vlaxr ckr ds g ksrs gq,
Hkh] bl v/;k; ds micU/k izHkkoh gksaxsA
vf/kfu;e ds micU/kksa dk
vf/kHkkoh izHkko
18&& ¼1½ bl v/;k; ;k blds v/khu cuk;s x;s fu;eksa ds micU/kkasa ds vuqlj.k esa fd ;s
x;s ;k fd;s tkus ds fy;s vfHkizsr fdlh ckr ds fy;s fdlh O;fDr ds fo: ) dksbZ okn] vfHk;kstu
;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
¼2½ jkT; ljdkj d s fo:) bl v/;k; ;k blds cuk;s x;s fu;eksa ds micU/kksa ds vk/kkj
ij ;k ,slh fdlh ckr ls tks bl v/;k; ;k blds v/khu cuk;s x;s fu;eksa ds micU/kksa ds vuqlj.k
esa ln~HkkoiwoZd dh xbZ gks ;k dh tkus d s fy;s vfHkizsr gks] fdlh gkfu ds fy;s tks gqbZ gks ;k
ftlds gksus dh laHkkouk gks] ;k fdlh {kfr ds fy, tks gqbZ gks] ;k ftlds gksus dh laHkkouk gks] dksbZ
okn ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
ln~Hkkoiw.kZd fd, x,
dk;ksZ ds laca/k esa viokn
19&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk bl v/;k; ds iz;kstuksa dks dk;kZfUor djus ds
fy;s fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
¼2½ fo”ks"kr% vkSj iwoksZDr “kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls fu;eksa esa fuEufyf[kr
lHkh ;k fdlh fo"k; dh O;oLFkk dh tk ldrh gS] vFkkZr~ %&
¼d½ yhlk dh dher lwph dk izdk”ku(
¼[k½ bl v/;k; ds v/khu tkap djus dh jhfr(
¼x½ izkf/kdkjh ftld s }kjk] jhfr ftlds vuqlkj vkSj “ krs]Z ftu ij /kkjk 5 ds v/ khu
vuqKk&i= tkjh fd;k tk ldrk gS vkSj ,sls vuqKk&i=ksa ds fy;s ns; Qhl(
¼?k½ /kkjk 8 ds v/khu ftl yhlk dks Ø; djus ls badkj fd;k x;k gks] mldk fuLrkj.k(
¼³½ /kkjk 9 ds v/khu o`{kksa ls yhlk ds Nsou dh jhfr(
¼p½ /kkjk 10 ds v/khu jftLVªhdj.k dh jhfr( vof/k ftlds Hkhrj ,slk jftLVªhdj.k fd;k
tk;xk vkSj mlds fy;s ns; Qhl(
284
¿mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ vf/kfu;e] 1976À ¿/kkjk 20&21À
¼N½ fdLe dk vo/kkj.k djus ds iz;kstukasa ds fy;s yhlk dh fof’kf"V;ka (
¼t½ dksbZ vU; fo"k;] tks fofgr fd;k tkuk gks] ;k fd;k tk;A
¼3½ bl v/;k; ds v/khu cuk;s x;s lHkh fu;e cuk;s tkus ds i”pkr~ ;Fkk”kh?kz jkT; fo/kku eaMy ds
izR;sd lnu ds le{k tc fd mldk l= gks jgk gks] de ls de dqy rhl fnu dh vof/k i;ZUr] tks mlds
,d l= ;k nks ;k blls vf/kd vkuqØfed l=kasa eas a lekfo"V gks ldrh gS] j[ks tk;asaxs vkSj tc rd fd dksbZ
ckn ;k fnukad fu;r u fd;k tk;] xtV esa izdkf ”kr gksus ds fnukad ls ,sls ifj"dkjksa ;k vfHk” kwU;uksa ds
v/khu jgrs gq, izHkkoh gksaxs] tks fo/kku eaMy ds nksuksa lnu mDr vof/k esa djus ds fy;s lger gk sa fdUrq bl
izdkj dk dksbZ ifj"dkj ;k vfHk” kwU;u lEc) fu;e ds v/khu igys dh xbZ fdlh ckr dh fof/k ekU;rk ij
izfrdwy izHkko u MkysxkA
¼4½ mi/kkjk ¼3½ easa fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds izkjEHk ls ,d o"kZ ds Hkhrj cuk;k
x;k dksbZ fu;e ,sls Hkwry{kh fnukad ls cuk;k tk ldrk gS] tks ,sls izkjEHk ds iwoZ u gksA
20&& tgka fu;r fnukad ls igys fdlh le; fdlh O;fDr us vius }kjk Nsos tkus dh
izR;k”kk esa fdlh O;kikjh dks yhlk ds foØ; ds fy;s dksbZ lafonk dj yh Fkh vkSj ml lafonk ds
v/khu O;kikjh dks fn;s tkus ds fy;s izR;kf”kr yhlk dh dher dk dksbZ vfxze ml O;kikjh ls izkIr
dj fy;k Fkk rks bl ckr ds gksrs gq, Hkh] fd /kkjk 4 vkSj 17 ds micU/kkasa ds dkj.k og lafonk
fu;r fnu ij “kwU; gks tk;xh] mDr O;fDr vkSj O;kikjh ,sls vfxze dk C;ksjk nsrs gq, ,d la;qDr
vkosnu&i= izHkkxh; ou vf/kdkjh ;k muds }kjk rnFkZ izkf/kd`r vf/ kdkjh dks ns ldsaxs vkSj
rnqijkUr mDr vf/kdkjh bl ckr dk ;Fkkfof/k lek/kku tkus ij fd mDr O;fDr us vkosnu &i=
LosPN;k fn;k gSA vf/kdkjh dks ;g funsZ”k ns ldrs gSa fd mDr O;fDr dh vksj ls ml O;kik jh dks
mDr vfxze ds cjkcj /ku ¼mDr O;fDr ds }kjk ml O;kikjh dk s igys gh Hkqxrku dh xbZ /kujkf” k
dks de djds½ fdlh C;kt ;k izfrdj ds fcuk /kkjk 8 ds v/khu foØ; f d, x, yhlk ds fy;s
mDr O;fDr dks ns; dher easa ls fn;k tk; vkSj ,sls Hkqxrku dh lhek rd jkT; ljd kj dk ml
O;fDr ds izfr vkSj mDr O;fDr dk O;kikjh ds izfr nkf;Ro mUeqDr gks tk;xk vkSj mDr O;fDr dk
dksbZ nkf;Ro ml vfxze ds laca/k esa dksbZ C;kt ;k izfrdj nsus ds fy;s ugha gksxkA
laØe.kdkyhu micU/k
v/;k;& 3
ou mit ij vk/kkfjr oLrqvksa ds fuekZ.k vkSj rS;kjh dk fofu;eu
21&& mÙkj izns”k esa viuh izo`fÙk ds laca/k esa ;Fkk la” kksf/kr Hkkjrh; ou vf/kfu;e] 1927
ds v/;k; 8 ds i”pkr~ fuEufyf[kr v/;k; c<+k fn;k tk;xk] vFkkZr~ &
vf/kfu;e la[;k 16]
1927 dk la”kks/ku
^^v/;k; & 8&d
ou mit ij vk/kkfjr oLrqvksa ds fuekZ.k vkSj rS;kjh dk fofu;eu
51&d&& jkT; ljdkj &
¼d½ tks vkjkfey vkSj bdkb;ka ¼ftuesa dkj[kkus Hkh gS½ (
ou mit ij vk/kkfjr
oLrqvksa ds fuekZ.k vkfn
ds fofu;eu dh “kfDr
285
¿mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ vf/kfu;e] 1976À ¿/kkjk 22À
¼,d½ [kSj o`{k ls dRFkk (
¼nks½ jksftu] rkjihu vkSj yhlk ds vU; mRikn(
¼rhu½ bekjrh ydM+h ls IykbZoqM vkSj fn;klykbZ (
¼pkj½ ou mit ij vk/kkfjr ,slh vU; fufe Zfr;ka ftUgasa jkT; ljdkj]
“kkldh; jkti= esa vf/klwpuk }kjk le;≤ ij fofufn"V djs(
ds fuekZ.k ;k rS;kjh esa layXu gS] mudh LFkkiuk vkSj vuqKfIr] vuqKk ds }kjk
;k vU;Fkk ¼vkSj muds fy;s Qhl ds Hkqxrku½ fofu;eu ds fy;s micU/k]
¼[k½ [kaM ¼d½ esa mfYyf[kr fufe Zfr;kasa ls lacaf/kr dPps eky dh vkiwfrZ ds
vuqKfIr] vuqKk ds }kjk ;k vU;Fkk fofu;eu] mlds fy;s Qhl ds Hk qxrku] ,sls
fdlh vuqKfIr] vuqKk&i= ;k vU; nLrkost dh “ krksZa ds ;Fkkfof/k ikyu ds fy;s
,slh /kujkf”k tek djus] bl izdkj tek dh xbZ /kujkf” k ;k mlds fdlh Hkkx dk
,slh fdlh “krZ ds mYya?ku ds fy;s leigj.k vkSj ,sls izkf/kdkjh }kjk ftls jkT;
ljdkj vf/klwpuk }kjk ljdkjh jkti= esa fofufnZ"V djs ] ,sls leigj.k ds U;k;
fu.kZ;u ds fy, micU/k]
cukus ds fy;s fu;e cuk ldrh gSA**
22&& ¼1½ mÙkj izns”k yhlk rFkk vU; ou mit ¼O;kikj fofu;eu½ v/;kns” k] 1976
,rn~}kjk fujflr fd;k tkrk gSA
fujlu vkSj viokn
¼2½ ,sls fujlu vkSj 1976 ds mDr v/;kns” k }kjk mÙkj izns”k yhlk rFkk vU; ou mit
¼O;kikj fofu;eu½ v/;kns”k] 1975 ds fuj lu ds gksrs gq, Hkh] mDr v/;kns” kksa ds v/khu fd;k x;k
dksbZ dk;Z ;k dh xbZ dksbZ dk;Zokgh bl vf/kfu;e ds v/khu fd;k x;k dk;Z ;k dh xbZ dk;Zok gh
le>h tk;xh ekukasa ;g vf/kfu;e lHkh lkjHkwr le; ij izo`Ùk FkkA
mÙkj izns”k v/;kns”k
la[;k 10]1976
mÙkj izns”k v/;kns”k
la[;k 30]1975