LexThe UTTAR PRADESH COMMISSION FOR THE SCHEDULED CASTES AND SCHEDULED TRIBES ACT, 1995
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act80
mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995
¿m0 iz0 vf/kfu;e la[;k 16 lu~ 1995À
THE UTTAR PRADESH COMMISSION FOR THE SCHEDULED CASTES
AND SCHEDULED TRIBES ACT, 1995
[U. P. Act No. 16 of 1995]
81
mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx
vf/kfu;e] 1995
¿m0 iz0 vf/kfu;e la[;k 16 lu~ 1995À
¼tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvk½
vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fy, vk;ksx dh LFkkiuk vkSj mlls
lacaf/kr vkSj vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds fN;kyhlosa o’kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
v/;k; & ,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx
vf/kfu;e] 1995 dgk tk;xkA
laf{kIr uke] foLrkj vkSj
izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g 8 vxLr] 1994 dks izo`Ùk gqvk le>k tk;xkA
2&& bl vf/kfu;e eas %&
ifjHkk’kk,a
¼d½ ^^vk;ksx** dk rkRi;Z /kkjk 3 ds v/khu xfBr vk;ksx ls gS(
¼[k½ ^^lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS vkSj b leas vk;ksx ds
v/;{k vkSj mik/;{k Hkh lfEefyr gSA
v/;k;&nks
mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx
3&& jkT; ljdkj ,d fudk; dk xBu djsxh] ftls mÙkj izns”k vuqlwfpr tkfr
vkSj vuqlwfpr tutkfr vk;ksx ds :Ik esa tkuk tk;sxk vkSj og bl vf/kfu;e ds v/khu
iznÙk “kfDr;ksa dk iz;ksx vkSj lkSais x;s d`R;ksa dk fu’iknu djsxkA
vk;ksx dk xBu
4&& ¼1½ vk;ksx esa jkT; ljdkj n~okjk fu;qDr fuEufyf[kr lnL; gksaxs %& vk;ksx dh lajpuk
¼d½ v/;{k] vuqlwfpr tkfr;ksa ds O;fDr;ksa esa ls (
¼[k½ mik/;{k] vuqlwfpr tkfr;ksa ;k vuqlwfpr tutkfr;ksa ds O;fDr;ksa esa
ls (
¼x½ rhu vU; lnL;] ftuesa ls ,d vuqlwfpr tutkfr;ksa ds O;fDr;ksa esa
ls gksxk ( vkSj
¼?k½ ,d vU; lnL;] efgykvksa esa lsA
82
¿mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 5&7À
¼2½ lnL; dh fu;qfDr ,sls ;ksX;] fu’Bkoku vkSj izfr’Bkoku O;fDr;ksa esa ls dh
tk;sxh] ftUgksaus vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds fy, U;k; ds izfr fu%LokFkZ
lsok esa ;ksxnku fn;k gSA
¼3½ mi/kkjk ¼1½ ds v/khu fu;qfDr;ka vf/klwfpr vkns”k }kjk dh tk;sxhA
5&& ¼1½ izR;sd lnL; ml fnukad ls] tc og in xzg.k djs] rhu o’kZ dh vof/k
ds fy, in/kkj.k djsxkA
v/;{k vkSj lnL;ksa dh
inkof/k vkSj lsok dh
“krsZa
¼2½ dksbZ lnL;] fdlh Hkh le; jkT; ljdkj dks lEcksf/kr vius gLrk{kj lfgr
ys[k }kjk viuk in R;kx ldsxkA
¼3½ jkT; ljdkj] fdlh O;fDr dks lnL; ds in ls gVk nsxh] ;fn og O;fDr &
¼d½ vuuqeksfpr fnokfy;k gks tk; (
¼[k½ fdlh vijk/k ds fy, ftlesa] jkT; ljdkj dh jk; esa uSfrd v/kerk
vUrxzZLr gks] fl)nks’k vkSj dkjkokl ls nf.Mr fd;k tk; (
¼x½ fod`r fpRr gks tk; vkSj fdlh l{ke U;k;ky; } kjk ,slk ?kksf’kr
fd;k tk; %
¼?k½ dk;Z djus ls budkj dj ns ;k dk;Z djus ds v;ksX; gks tk; (
¼³½ vk;ksx ls vuqifLFkr jgus dh NqV~Vh izkIr fd;s fcuk] vk;ksx dh
fujUrj rhu cSBdksa ls vuqifLFkr jgs ( ;k
¼p½ jkT; ljdkj dh jk; esa] v /;{k ;k lnL; ds in dk bl izdkj
nq:Ik;ksx djs] ftlls ml O;fDr dk in ij cus jguk vuqlwfpr tkfr;ksa vkSj
vuqlwfpr tutkfr;ksa ds fgr ;k yksdfgr ds fy, gkfudkjd gks tk; %
ijUrq fdlh Hkh O;fDr dks] bl [k.M ds v/khu] gVk;k ugha tk;xk] tc
rd fd mls bl ekeysa esa lquokbZ dk volj u ns fn;k x;k gksA
¼4½ mi/kkjk ¼2½ ds v/khu ;k vU;Fkk gqbZ fdlh fjfDRk dks ubZ fu;qfDr } kjk Hkjk
tk;xkA
¼5½ lnL;ksa dks ns; osru vkSj HkRrs vkSj mudh lsok ds vU; fucU/ku vkSj “krsZa ,slh
gksaxh] tSlh fofgr dh tk;aA
6&& ¼1½ jkT; ljdkj] vk;ksx dks ,d lfpo vkSj ,sls vU; vf/kdkjh vkSj deZpkjh
miyC/k djk;sxh] tks vk;ksx ds d`R;ksa ds n{krkiwoZd ikyu ds fy, vko”;d gksA
vk;ksx ds vf/kdkjh vkSj
vU; deZpkjh
¼2½ vk;ksx ds iz;kstukFkZ fu;qDr vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj
HkÙks vkSj lsok ds vU; fucU/ku vkSj “krsZa ,slh gksaxh] tSlh fofgr dh tk;aA
7&& lnL;ksa dks ns; osru vkSj HkÙkksa dk vkSj /kkjk 6 esa fufnZ’V vf/kdkfj;ksa vkSj
vU; deZpkfj;ksa dks ns; osru] HkÙks vkSj isa”ku dks lfEefyr djrs gq, iz”kklfud O;;ksa dk
Hkqxrku /kkjk 13 dh mi/kkjk ¼1½ esa fufnZ’V vuqnkuksa esa ls fd;k tk;sxkA
osru vkSj HkÙkksa dk
Hkqxrku vuqnku ls fd;k
tk;xk
83
¿mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 8&11À
8&& vk;ksx ds xBu esa ek= fdlh fjfDr ;k =qfV gksu s ds vk/kkj ij vk;ksx dk
dksbZ dk;Z ;k dk;Zokgh vfof/kekU; u gksxhA
fjfDr;ka vkfn vk;ksx dh
dk;Zokgh vfof/kekU; ugha
djsxh
9&& ¼1½ vk;ksx tc dHkh vko”;d gks] ,sls le; vkSj LFkku ij cSBd djsxk] tSlk
v/;{k mfpr le>sA
izfØ;k dk vk;ksx }kjk
fofu;fer fd;k tkuk
¼2½ vk;ksx viuh Lo;a dh izfØ;k dks fofu;fer djsxkA
¼3½ ;fn v/;{k dk in fjDr gks tkrk gS ;k ;fn v/;{k fdlh dkj.k ls vuqifLFkr
gS ;k vius in ds drZO;ksa dk fuoZgu djus esa vleFkZ gS rks mu drZO;ksa dk] mik/;{k } kjk
rc rd fuoZgu fd;k tk;xk tc rd u;k v/;{k viuk in /kkj.k ugha djrk gS ;k]
;FkkfLFkfr] fon~;eku v/;{k vius in dks fQj ls ugha lEHkkyrk gSA
¼4½ ;fn v/;{k vkSj mik/;{k] nk suksa ds in fjDr gks tkrs gSa rks v/;{k ds in ds
dÙkZO;ksa dk fuoZgu ,sls lnL; }kjk] ftls jkT; ljdkj vkns”k } kjk funsZf”kr djs] fd ;k
tk;sxkA
¼5½ vk;ksx ds l Hkh vkns”k vkSj fofu”p; lfpo }kjk ;k bl fufeRr lfpo } kjk
lE;d~ :i ls izkf/kd`r vk;ksx ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd;s tk;saxsA
10&& jkT; ljdkj] vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa dks izHkkfor djus
okys leLr eq[; uhfr fo’k;d ekeyksa ij vk;ksx ls ijke”kZ djsxhA
jkT; ljdkj dk vk;ksx
ls ijke”kZ djuk
v/;k;&rhu
vk;ksx ds d`R; vkSj “kfDr;ka
11&& ¼1½ vk;ksx ds fuEufyf[kr drZO; gksaxs %& vk;ksx ds drZO; vkSj
d`R;
¼d½ lafo/kku ds v/khu ;k rRle; izo`Rr fdlh vU ; fof/k ds v/khu ;k
jkT; ljdkj ds fdlh vkns”k ds v/khu vuqlwfpr tkfr;ksa vkSj vuqlwfpr
tutkfr;ksa ds fy, micaf/kr j{kksi k;ksa ls lacaf/kr lHkh ekeyksa dk vUos’k.k vkSj
vuqJo.k djuk vkSj ,sls j{kksik;ksa dh dk;Z iz.kkyh dk ewY;kadu djuk (
¼[k½ vuqlwfpr tkfr;ksa vk Sj vuqlwfpr tutkfr;ksa ds vf/kdkjksa vkSj
j{kksik;ksa ls oafpr fd;s tkus ds lEcU/k esa fof”k’V f”kdk;rksa dh tkap djuk (
¼x½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds lkekftd&vkfFkZd
fodkl dh ;kstuk izfØ;k esa Hkkx ysuk vkSj mu ij lykg nsuk vkSj muds fodkl
dh izxfr dk ewY;kadu djuk (
¼?k½ jkT; ljdkj dks mu j{kksi k;ksa dh dk;Z iz.kkyh ij okf’kZd vkSj ,sls
vU; le;ksa ij tSlk vk;ksx mfpr le>s] izfrosnu izLrqr djuk (
¼³½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds laj{k.k] dY;k.k vkSj
lkekftd&vkfFkZd fo dkl ds fy, mu j{kksi k;ksa vkSj vU; mik;ksa ds izHkkoh
fØ;kUo;u ds fy, ,sls izfrosnu esa mu mik;ksa d s laca/k esa] tks jkT; ljdkj } kjk
fd;s tk;a] flQkfj”k djuk (
¼p½ vuqlwfpr tkfr;ksa vkSj vuqlwfpr tutkfr;ksa ds laj{k.k ] dY;k.k]
fodkl vkSj vfHko`f) ds lEcU/k esa ,sls vU; d`R;ksa dk] tks jkT; ljdk j }kjk
mldks fufnZ’V fd;s tk;a] fuoZgu djukA
84
¿mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 12&13À
¼2½ jkT; ljdkj] jkT; fo/kku e.My ds izR;sd lnu ds le{k] vk;ksx dh fjiksVZ
vkSj mlds lkFk mldh flQkfj”kksa ij dh xbZ ;k fd;s tkus ds fy, izLrkfor dk;Zokgh vkSj
,slh fdlh flQkfj”k dks vLohdkj fd;s tkus ds dkj.k] ;fn dksbZ gks] dk Li’Vhdj.k nsrs gq,
Kkiu j[kok;sxhA
12&& fdlh okn dk fopkj.k djus esa flfoy U;k;ky; dks izkIr lHkh “kfDr;ka
vk;ksx dks /kkjk 11 dh mi/kkjk ¼1½ ds [k.M ¼d½ esa fufnZ’V fdlh ekeysa dk vUos’k.k djus
esa ;k [k.M ¼[k½ esa fufnZ’V fdlh f”kdk;r ij tkap djus esa fo”ks’kr% fuEufyf[kr ekeyksa ds
laca/k esa] izkIr gksxh] vFkkZr~ &
vk;ksx dh “kfDr;ka
¼d½ fdlh O;fDr dks cqyk us vkSj mifLFkfr ds fy, ck/; djus vkSj “kiFk
ij mldh ijh{kk djus (
¼[k½ fdlh nLrkost ds izdVhdj.k vkSj is”k fd;s tkus dh vis{kk djus (
¼x½ “kiFk&i= ij lk{; izkIr djus (
¼?k½ fdlh U;k;ky; ;k dk;kZy; ls lkoZtfud vfHkys[k ;k mldh izfr
dh vis{kk djus(
¼³½ lkf{k;ksa vkSj nLrkostks ds ijh{k.k djus ds fy, deh”ku tkjh djus (
vkSj
¼p½ fdlh vU; fo’k; esa] tks fofgr fd;k tk; %
¿ijUrq fdlh O;fDr dks] tks jkT; ljdkj ds eq[; lfpo] izeq[k lfpo ;k lfpo dk
in /kkj.k djrk gks ;k jkT; ljdkj ds dk;Z&dykiksa ds lEcU/k eas fu;kf tr foHkkxk/;{k gks]
[k.M ¼d½ ds v/khu rc rd ugha cqyk;k tk;sxk ;k mlls O;fDrxr :Ik ls mifLFkr gksus
dh vis{kk ugha dh tk;sxh tc rd fd jkT; ljdkj dk iwoZ vuqeksnu izkUr u dj fy;k
x;k gks vkSj ;fn ,slk O;fDr O;fDrxr :Ik ls mifLFkr gksus ds ctk; ;FkkfLFkfr] m ilfpo
ds Lrj ls vU;wu fdlh O;fDr dks ;k mlds led{k in/kkj.k djus okys fdlh O;fDr dks
leuksa ds vuqikyu eas vk;ksx ds le{k mifLFkr djokrk gS rks og leuksa dk vuqikyu djrk
gqvk le>k tk;sxk %
ijUrq ;g vkSj fd [k.M ¼d½ ds v/khu tkjh fd;s x;s leuksa eas Li’V : Ik ls
iz;kstu bafxr fd;k tk;sxk] ftlds fy, lEcfU/kr O;fDr dks leu fd;k x;k gS vkSj tc
fdlh O;fDr dks lk{; nsus ds fy, leu fd;s fcuk nLrkost izLrqr djus ds fy, leu
fd;k tkrk gS rks ;fn og mls izLrqr djus ds fy, O;fDrxr :Ik ls mifLFkr gksus ds
ctk;] ,sls nLr kost dks izLrqr djok nsrk gS rks ;g le>k tk;xk fd mlus leu dk
vuqikyu dj fn;k gSAÀ1
v/;k; & pkj
foRr] ys[kk vkSj ys[kk&ijh{kk
13&& ¼1½ jkT; ljdkj] jkT; fo/kku eaMy }kjk bl fufeRr fof/k } kjk lE;d
fofu;kstu fd;s tkus ds i”pkr~] vk;ksx dks vuqnku ds :i esa ,slh /kujkf”k dk Hkq xrku
djsxh tSlh jkT; ljdkj ] bl vf/kfu;e ds iz;kstuksa ds fy;s mi;ksx fd;s tkus ds fy,
mfpr le>sA
jkT; ljdkj }kjk
vuqnku
1- m0iz0 vf/kfu;e la[;k 1 o’kZ 1998 dh /kkjk 2 }kjk izfrLFkkfirA
85
¿mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 14&20À
¼2½ vk;ksx ,slh jkf”k dks tSlh og vf/kfu;e ds v/khu d`R;ksa ds lEiknu ds fy,
mfpr le>s] [kpZ dj ldrk gS vkSj ,slh /kujkf”k dks mi/kkjk ¼1½ esa fufnZ’V vuqnku ls O;;
ds :i esa ns; le>k tk;xkA
14&& ¼1½ vk;ksx] leqfpr ys[kk vkSj vU; lqlaxr vfHkys[kksas dks j[ksxk vkSj ys[ks
dk ,d okf’kZd fooj.k ,sls izi= es] tSlk fofgr fd;k tk;] rS;kj djsxkA
ys[kk vkSj ys[kk&ijh{kk
¼2½ ys[ks ds okf’kZd fooj.k dh ,d izfr jkT; ljdkj dks vxzlkfjr dh tk;xh ] tks
mldk ys[kk&ijh{k.k djok;sxhA
15&& vk;ksx] izR;sd foRrh; o’kZ ds fy,] ,sls izi= esa vkSj ,sls le; ij] tSlk
fofgr fd;k tk;] viuh okf’kZd fjiksVZ rS;kj djsxk ] ftlesa iwoZorhZ foÙkh; o’kZ ds nkSjku
mlds dk;Zdykiksa dk iwjk ys[kk fn;k tk;xk vkSj mldh ,d izfr jkT; ljdkj dks
vxzlkfjr djsxkA
okf’kZd fjiksVZ
16&& jkT; ljdkj okf’kZd fjiksVZ] vk;ksx }kjk nh xbZ lykg ij dh xbZ dk;Zokgh
ds Kkiu ds lkFk vkSj ,slh fdlh lykg ds vLohdkj fd;s tkus dk dkj.k ;fn dksbZ gks]
vkSj ys[kk ijh{kk fjiksVZ ;Fkk”kD; “kh?kz tSls gh os izkIr gks ] jkT; fo/kku e.My ds izR;sd
lnu ds le{k j[kok;sxhA
okf’kZd fjiksVZ vkSj ys[kk
ijh{kk fjiksVZ jkT; fo/kku
e.My ds le{k j[kh
tk;sxh
v/;k; & ik¡p
izdh.kZ
17&& vk;ksx ds v/;{k] lnL;ksa vkSj deZpkfj;ksa dks Hkkjrh; n.M lafgrk dh /kkjk
21 ds vUrxZr yksd lsod le>k tk;xkA
vk;ksx ds v/;{k] lnL;
vkSj deZpkjh yksd lsod
gksaxs
18&& tks dksbZ /kkjk 12 ds v/khu vk;ksx ds fdlh vkns”k dk ikyu djus esa
fof/kd :i ls ck/; gksrs gq, tkucq>dj ,slk ugha djrk gS] fl)nks’k gksus ij ;FkkfLFkfr]
Hkkjrh; n.M lafgrk dh /kkjk 174] 175] 17 6] 178] 179 ;k 180 ds v/khu nf.Mr fd;k
tk;xkA
“kkfLr
19&& dksbZ U;k;ky;] v/;{k ;k fdlh lnL; ;k bl fufeÙk vk;ksx } kjk izkf/kd`r
fdlh vf/kdkjh ds fyf[kr ifjokn ij laKku ds flok; /kkjk 18 ds v/khu fofufnZ’V fdlh
vijk/k dk laKku ugha ysxkA
vijk/kksa dk laKku
20&& fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds fy,] tks bl vf/kfu;e ;k mlds
v/khu cuk;s x;s fu;eksa ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks ;k fd;s
tkus ds fy, vk”k f;r gks] dksbZ okn] vfHk;kstu ; k vU; fof/kd dk;Zokgh ugha dh tk
ldsxhA
ln~HkkoiwoZd dh xbZ
dk;Zokgh dk laj{k.k
86
¿mÙkj izns”k vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx vf/kfu;e] 1995À ¿/kkjk 20d&23À
¿20&d&& jkT; ljdkj] vk;ksx dks ,sls funs”k tkjh dj ldrh gS tks vf/kfu;e
ds iz;kstuksa dks dk;kZfUor djus ds fy, vko”;d ;k mfpr le>s tk ;a vkSj vk;ksx ,sls
funs”kksa dk vuqikyu djus ds fy, ck/; gksxkAÀ1
funs”k tkjh djus ds
fy, jkT; ljdkj dh
“kfDr
21&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor
djus ds fy, fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
¼2½ fo”ks’k :i ls vkSj iwoZorhZ “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk
,sls fu;eks esa fuEufyf[kr leLr ;k fdUgha fo’k;ksa dh O;oLFkk dh tk ldrh gS] vFkkZr~&
¼d½ /kkjk 5 dh mi/kkjk ¼5½ ds v/khu lnL;ksa dks vkSj /kkjk 6 dh mi/kkjk
¼3½ ds v/khu vf/kdkfj;ksa vkSj v U; deZpkfj;ksa dks ns; osru vkSj HkÙks vkSj mudh
lsok ds vU; fucU/ku vkSj “krsZa %
¼[k½ /kkjk 12 ds [k.M ¼p½ ds v/khu dksbZ fo’k; (
¼x½ izi=] ftlesa /kkjk 14 dh mi/kkjk ¼1½ ds v/khu ys[ks dk okf’kZd
fooj.k rS;kj fd;k tk;xk (
¼?k½ izi=] ftlesa vkSj le; tc /kkjk 15 ds v/khu okf’kZd fjiksVZ rS;kj dh
tk;xh(
¼³½ dksbZ vU; fo’k;] ftls fd;s tkus dh vis{kk dh tk; ;k fofgr fd;k
tk;A
22&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa ds dk;kZUo;u esa dksbZ dfBukbZ mRiUu gks
rks jkT; ljdkj] vf/klwfpr vkns”k } kjk] ,sls micU/k] tks bl vf/kfu;e ds micU/kksa ls
vlaxr u gks] dj ldrh gS] tks dfBukb;ksa dks nwj djus ds fy, mls vko”;d ;k lehphu
izrhr gksA
dfBukb;ksa dks nwj djus
dh “kfDr
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns”k bl vf/kfu;e ds izkjEHk ds fnukad ls nks o’kZ
dh vof/k dh lekfIr ds i”pkr~ ugha fd;k tk;sxkA
¼3½ mi/kkjk ¼1½ ds v/khu fd;k x;k izR;sd vkns”k] mlds fd;s tkus ds i”pkr~
;Fkk”kD; “kh?kz] jkT; fo/kku e.My ds nksuksa lnuksa ds le{k j[kk tk,xk vkSj mÙkj izns”k
lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU /k mlh izdkj izo`Ùk
gksaxs] tSls os fdlh mÙkj izns”k vf/kfu;e ds v/khu jkT; ljdkj } kjk cuk;s x;s fu;eksa ds
laca/k esa izo`Ùk gksrs gSaA
23&& ¼1½ mÙkj izns”k vuqlwfpr t kfr vkSj vuqlwfpr tutkfr vk;ksx v/;kns”k]
1995 ,rn~}kjk fujflr fd;k tkrk gSA
fujlu vkSj viokn
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ’V v/;kns”k ds] ;k mÙkj izns”k
vuqlwfpr tkfr vkSj vuqlwfpr tutkfr vk;ksx v/;kns”k] 1994 ds ;k mÙkj izns”k vuqlwfpr
tkfr vkSj vuqlwfpr tutkfr vk;ksx ¼f}rh;½ v/;kns”k] 1994 ds micU/kksa ds v/khu d`r dksbZ
dk;Z ;k dk;Zokgh bl vf/kfu;e ds rRleku micU/kksa ds v/khu d`r dk;Z ;k dk;Zokgh le>h
tk;sxh] ekuks bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izo`Ùk FksA
1- m0iz0 vf/kfu;e la[;k 1 o’kZ 1998 dh /kkjk 2 }kjk izfrLFkkfirA
87
THE UTTAR PRADESH COMMISSION FOR THE SCHEDULED
CASTES AND SCHEDULED TRIBES ACT, 1995
[U. P. Act No. 16 of 1995]
(as passed by the Uttar Pradesh Legislature)
AN
ACT
to establish a Commission for the Scheduled Castes and Scheduled Tribes and for
the matters connected therewith and incidental thereto.
IT IS HEREBY enacted in the Forty -sixth Year of the Republic of India , as
follows :-
CHAPTER I
Preliminary
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Commission for the Scheduled Castes
and Scheduled Tribes Act, 1995.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on August 8, 1994.
Definitions 2. In this Act --
(a) "Commission" means the Commission constituted under section 3;
(b) “Member” means a member of the Commission and includes the
Chairman and the Vice-Chairman of the Commission.
CHAPTER II
The Uttar Pradesh Commission for the Scheduled Castes and Scheduled
Tribes
Constitution of
the
Commission
3.
The State Government shall consti tute a body to be known as the Uttar
Pradesh Commission for the Scheduled Castes and Scheduled Tribes to
exercise the powers conferred on, and to perform the functions assigned
to, it under this Act.
Composition
of the
Commission
4. (1) The Commission shall consist of the following members appointe d by
the State Government :-
(a) a Chairman from amongst person as belonging to the Scheduled
Castes;
(b) a Vice-Chairman from amongst persons belonging to the Scheduled
Castes or Scheduled Tribes;
(c) three other members out of which one shal l be from amon gst
persons belonging to the Scheduled Tribes; and
88
(d) one other member from amongst women.
[The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 5-7]
(2) The Members shall be appointed from amongst persons of abilit y,
integrity and standing who have had a record of selfless service to
the cause of justice for the Scheduled Castes and Scheduled Tribes.
(3) The appointments under sub-section (1) shall be made by a notified
order.
Term of office
and conditions
of service of
Members
5. (1) Every Member shall hold office for a term o f three years from the
date he assumes office.
(2) A Member may, at any time by writing under his hand, addressed to
the State Government, resign from his office.
(3) The State Government shal l remove a person from the office o f
Member if that person-
(a) becomes an un-discharged insolvent;
(b) is convicted and sentenced to imprisonment for an offence which,
in the opinion of the State Government involves moral turpitude;
(c) becomes of unsound mind and stands so declared by a competent
court;
(d) refuses to act or becomes incapable of acting;
(e) is, without obta ining leave of absence from the Commission
absent from three consecutive meetings of the Commission; or
(f) has, in the opinion of the Stale Government, so abused the
position of
Chairman or Member as to render that person's continuous office
detrimental to the interests of the Scheduled Castes of Scheduled
tribes or the public interest :
Provided that no person shall be removed under this clause
until h e has been given an opportunity of being heard in the
matter.
(4) A vacancy caused under sub-section (2) or otherwise shall be filled by
fresh appointment.
(5) The sa laries a nd allowances payable to, and other terms and
conditions of service of, the Memb ers shall be such as may be
prescribed.
Officers and
other
employees
of the
Commission
6. (1) The State Government shall provide the Commission with a Secretary
and such other officers and employees as may be necessary for the
efficient performance of the functions of the Commission.
(2) The salaries and allowances payable, to, and other terms and
conditions of service of the officers and other emplo yees appointed
for the purpose of the Commission shal l be such as may be
89
prescribed.
Salaries and
allowances to
be paid out of
grants
7. The s alaries and allowances payable to the Members and the
administrative expenses, including salaries, a llowances and pensions
payable to the officers and other employees referred to in section 6,
shall be paid out of the grants referred to in sub -section (1) of section
13.
[The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 8-11]
Vacancies etc.
not to invalidate
proceedings
of the
Commission
8. No act or proceeding of the Commission shall be invalid on the ground
merely of t he existence of any vacancy of defect in the C onstitution of
the Commission.
Procedure to be
regulated
by Commission
9. (1) The Commission shall meet as and when necessary at such time and place
as the Chairman may think fit.
(2) The Commission shall regulate its own procedure.
(3) If the office of the Chairman be comes vacant or if the Chairman is for
any reason absent or unable to discharge the duties of his office, tho se
duties shall, until the new Chairman assumes office or the existing
Chairman an resumes his office, as the case may be, be discharged by the
Vice-Chairman.
(4) If the offices of both Chairman and Vice -Chairman b ecome vacant the
duties of the office of Chai rman shall be discharged by such Member as
the State Government may, by order, direct.
(5) All orders and decisions of the Commis sion shall be authenticated by the
Secretary or any other officer of the Commission duly authorized by the
Secretary in this behalf.
State Govern-
ment to consult
Commission
10. The State Government shall consul t the Commission on all major policy
matters affecting Scheduled Castes and Scheduled Tribes.
CHAPTER.-III
Functions and Powers of the Commission
Duties and
functions of the
Commission
11. (1) It shall be the duty of the Commission --
(a) to investigate and monito r all matters relating to the safeguards
provided for the Scheduled Castes and Scheduled Tribes under the
Constitution or under any other law for the time being in f orce or
under any order of the S tate Government and to evaluate the working
of such safeguards;
(b) to enquire into specific complaints with re spect to the depriva tion of
rights and safeguards of the Scheduled Castes and Scheduled Tribes;
(c) to participate and advice on the planning process of socio-economic
development of the Scheduled Castes and Scheduled Tribes a nd to
90
evaluate the progress of their development;
(d) to present to the State Governm ent annually and at such other times
as the Commission may deem fit, report s upon the working of those
safeguards;
(e) to make in such reports recommendations as to t he measure s that
should be taken by the State Government for the effective
implementation of those safeguards and other measures for the
protection, welfare and socio -economic development of the
Scheduled Castes and Scheduled Tribes; and
(f) to discharge such other functio ns in relation to the protection,
welfare, development and advancement of the Scheduled Castes and
Scheduled tribes as may be referred to it by the State Government.
[The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 12-13]
(2) The State Government shall cause the reports of the Commission to be
1aid before each House of the State Legislature along with a
memorandum explaining the action taken or proposed to be taken on the
recommendations and the reasons for the non-acceptance, if any, of any
of such recommendations.
Power of the
Commission
12. The Commission shall, while investi gating any matter referred to in
clause (a) or inquiring into any complaint referred to in clause (b) of
sub-section (1) of section 11, have all the powers of a civil court trying a
suit and in particular in respect of the following matters, namely:-
(a) summoning and enforcing attendance of any person and examining
him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof fr om any court or
office;
(e) issuing commissions for the examination of witnesses and
documents; and
(f) any other matter that may be prescribed :
[Provided that no person who is holding the office of the Chief
Secretary, Principal Secretary or Secretary to the State Government or is
Head of the Department employed in connection with the affairs of the
State Government shall be summoned or required to attend in person
under clause (a) unless prior approval of the State Government has been
obtained and such person shall be deemed to have complied with the
summons if he causes a person not below the rank of Deputy Secretary
or, as the case may be, a person holding a post equivalent thereto to
attend the Commission in compliance with the summons instead of
attending in person :
91
Provided further that the summons issued under clause (a) shall
clearly indicate the purpose for which the person concerned has been
summoned and when any person is summoned to produce a document
without being summoned to give evidence, he shall be deemed to have
complied with the summons if he causes such document to be produced
instead of attending personally to produce the same.]1
CHAPTER-IV
Finance, Accounts and Audit
Grants by the
State
Government
13. (1) The State Government , shall, after due appropriation made by the State
Legislature by law in this behalf, pay to the Commission by way of
grants such sums of money as the State Government may think fit for
being utilized for the purposes of this Act.
1.Substituted by section 2 of U.P. Act No. 1 of 1998.
[The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 14-20]
(2) The Commission may spend such sums as it thinks fit for performing
the functions under this Act, and such sums shall be treated as
expenditure payable out of the grants referred to in sub-section (1).
Accounts and
audit
14. (1) The Commission shall maintain proper accounts and other relevant
records and prepare an annual statement of accounts in such form as
may be prescribed.
(2) A copy of the annual statement of accounts shall be forw arded to the
State Government which shall cause it to be audited.
Annual Report
15. The Commission shall prepare, in such form and at such time, for
each financial year, as may be prescribed, its annual report, g iving a
full account of its activities during the previous financial year and
forward a copy thereof to the State Government.
Annual report
and audit
report to be
laid before the
State
Legislature
16. The State Government shall cause the annual report , together with
a memorandum of action taken on the advice tendered by the
Commission
and the reason for the non -acceptance, if any, of such advice, and the
audit
report to be laid, as soon as may be, after they are received, before
each House of the State Legislature.
CHAPTER- V
Miscellaneous
Chairman,
Members and
employees of
17. The Chairman, Members and employees of the Commission shall be
deemed to be public Servants within the meaning of section 21 of the
Indian Penal Code.
92
the
Commission to
be public
servant
Penalty
18. Whoever being legally bound to obe y any order of the Commission
under Section 12, intentionally omits to d o so, shall on conviction be
punished under Sections 174, 175, 176, 178, 179 or 180 of Indian
Penal Code, as the case may be.
Cognizance of
offences
19. No court shall take, cognizance of an of fence specified in Section 18
except on a complaint in writing of the Chairman or a Member or of
an officer authorized by the Commission in this behalf.
Protection of
action taken in
good faith
20. 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 o f this Act o r the rules made
thereunder.
[The Uttar Pradesh Commission for the Scheduled Castes and Scheduled Tribes Act, 1995] [Section 20A-23]
[Power of the
State
Government to
issue directions
20-A The State Government may issue such directions to the
Commission as may be considered necessa ry or proper for carrying
out the purposes of the Act and the Commission shall be bound to
comply with such directions.]1
Power to make
rules
21. (1) The State Government may, by notification, make rules for carrying
out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing
powers, such rules may provide for all or any of the following
matters; namely :-
(a) salaries and allowances payab le to, and the other terms and
conditions of service of, the Mem bers under sub-section (5) of
section 5 and the officers and other e mployees under sub -
section (3) of Section 6;
(b) any other matter under clause (f) of Section 12;
(c) the form in which the annual statement of accounts shall be
prepared under sub-section (1) of Section 14;
(d) the form in, and the time at, which the annual report shall be
prepared under Section 15;
(e) any other matter which is required to be, or may be prescribed.
Power to
remove
difficulties
22. (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 inconsistent with the provisions of this Act as
93
appears to i t to be necessary or expedient for removing the
difficulty.
(2) No order under sub -section (1) shal l be made after the expiry of a
period of two years from the date of commencement of this Act.
(3) Every order made -under sub -section (1) shall, as soon as may be
after it is made, be laid before both Houses of the State Legislature
and the provisions 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.
Appeal and
saving
23. (1) The Uttar Pradesh Commission for the Sch eduled Castes and
Scheduled Tribes Ordinance, 1995 is hereby repealed.
(2) Notwithstanding such repeal, any thing done or any action taken
under the provisions of the Ordinance referred to in sub -section (1)
or of the Uttar Pradesh Commission for the Sche duled Castes and
Scheduled Tribes Ordinance, 1994 or the Uttar Prades h
Commission for the Scheduled Castes and Scheduled Tribes
(Second) Ordinance, 1994 shall be deemed to have been done or
taken und er the provisions of this Act as if the provisions of thi s
Ordinance were in force at all material times.
1. Substituted by section 3 of U.P. Act No. 1 of 1998.