LexThe Uttarakhand Other Backward Classes Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 088 iathd`r la[;k&;w0 ,0@Mh0,u0 30@03
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mÙkjkapy
mÙkjkapy ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mÙkjkapy vf/kfu;e½
nsgjknwu] eaxyokj 27 ebZ] 2003 bZ0
T;s’B] 06] 1925 “kd lEor~
mÙkjkapy “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 184@fo/kk;h ,oa lalnh; dk;Z@2003
nsgjknwu] 27 ebZ] 2003
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk
ikfjr mRrjkapy vU; fiNMk+ oxZ vk;ksx fo/ks;d] 2003 dks fnukad 16&04&2003 dks vuqefr iznku dh
vkSj og mRrajkpy vf/kfu;e la[;k 07] lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk
}kjk izdkf”kr fd;k tkrk gSA
mÙkjk[k.M vU; fiNMk+ oxZ vk;ksx vf/kfuf;e] 2003
¿mRrjk[k.M vf/kfu;e la[;k 07 lu 2003À
mRrjk[k.M ds fy, vuqlwfpr tkfr;ksa vkSj vuwlwfpr tutkfr;ksa ls fHkUu vU; fiNMs oxksZa ds fy, vk;ksx ds
xBu vkSj mlls lacaf/kr vkSj vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds pkSouosa o’kZ esa fuEufyf[kr vf/kfuf;e cuk;k tkrk gS%&
v/;k;&,d
izkjfEHkd
laf{kIr uke] foLrkj vkSj
izkjEHk
1- ¼1½ ;g vf/kfu;e mRrjk[k.M vU; foNMk+ oxZ vk;ksx vf/kfu;e] 2003 dgk tk;sxkA
¼2½ ;g rRdky izHkko ls izo`Rr gqvk le>k tk;sxkA
¼3½ bldk foLrkj lEiw.kZ mRrjk[k.M esa gksxkA
ifjHkk’kk;sa 2- bl vf/kfu;e esa &
¼d½ ^^vU; fiNMs+ oxkZsa** dk rkRi;Z ukxfjdksa ds ,sls oxksZa ls gS tks le;≤ ij jkT;
ljdkj }kjk lwph esa fufnZ’V fd;k tk,(
¼[k½ ^^vk;ksx**ls rkRi;Z /kkjk 3 ds v/khu xfBr jkT; vU; fiNMk+ oxZ vk;ksx ls gS(
¼x½ **jkT;iky** dk rkRi;Z mRRkjk[k.M ds jkT;iky ls gSS(
¼?k½ **jkT; ljdkj** dk rkRi;Z mRrjk[k.M dh jkT; ljdkj ls gS(
¼³½ **lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS vkSj blesa v/;{k ¿rFkk mik/;{kÀ1 Hkh
lfEefyr gS(
¼p½ ^^vuqlwph** dh rkRi;Z le;≤ ij ;Fkkla”kksf/kr mRrj izns”k yksd lsok ¼vuqlwfpr
tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNMs+ oxkZsa ds fy, vkj{k.k½ vf/kfu;e]
1994 dh vuqlwph ,d ls gSA
v/;k;&nks
vU; fiNMs+ oxksZa ds fy, jkT; vk;ksx
vU; fiNMs+ oxksaZ ds fy,
jkT; vk;ksx dk xBu
3- ¼1½ jkT; ljdkj bl vf/kfu;e ds v/khu mls iznRr “kfDr;ksa ds iz;ksx vkSj lekuqnsf”kr
d`R;ksa dk ikyu djus ds fy, ,d fudk; dk xBu djsxh ] ftls vU; fiNMk+ oxZ
vk;ksx dgk tk;sxkA
¼2½ vk;ksx dk eq[;ky; ,sls LFkku ij gks xk] tSlk jkT; ljdkj vf/klwpuk }kjk
fofufnZ’V djsA
¼3½ vk;ksx esa v/;{k] ¿rhu mik/;{kÀ2 o ¿iUnzg lnL;À2 gksaxs tks vU; fiNMk+ oxZ ls gksaxs
ftuesa ls ,d efgyk gksxhA v/;{k in gsrq vU; fiNMk oxZ ds ;ksX; iq:’k vFkok
efgyk ik= gks ldrs gSaA
1- mÙkjkapy vf/kfu;e la0 01 o’kZ 2004 dh /kkjk 2 }kjk vUrfoZ’VA
2- mÙkjk[k.M vf/kfu;e la0 05 o’kZ 2016 dh /kkjk 2 }kjk izfrLFkkfirA
Iknkof/k vkSj “krsaZ 4- ¼1½ v/;{k] ¿rhu mik/;{kÀ1 vkSj izR;sd vU; lnL; viuk in xzg.k djus ds fnukad ls
rhu o’kZ ds dk;Zdky ds fy, in /kkj.k djsxkA
¼2½ dksbZ lnL; jkT;iky dks lEcksf/kr vius gLrk{kj lfgr ys[k }kjk ;FkkfLFkfr v/;{k]
mik/;{k ds ;k lnL; ds in ls fdlh Hkh le; R;kx&i= ns ldrk gS fdUrq tc
rd mldk R;kx i= Lohd`r ugha dj fy;k tkrk] og vius in ij cuk jgsxkA
¼3½ jkT; ljdkj fdlh O;fDr dks lnL; ds in ls gVk nsxh ;fn og O;fDr&&&
¼d½ vuqeksfpr fnokfy;k gks tk;(
¼[k½ fdlh vijk/k ds fy, ftlesa jkT; ljdkj dh jk; es a 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 esa vuqifLFkr jgs( ;k
¼p½ jkT; ljdkj dh jk; esa] v/;{k ] mik/;{k ;k lnL; ds in dk bl izdk j
nq:Ik;ksx djs ftlls ml O;fDr dk in ij cus jguk vU; fiNMs+ oxksaZ ds
fgr ;k yksdfgr ds fy;s gkfudkjd gks tk;s(
ijUrq ;g fd fdlh Hkh O;fDr dks bl [k.M ds v/khu gVk;k ugha
tk;sxk tc rd fd mls bl ekeys esa lquokbZ dk volj u ns fn;k x;k gksA
¼4½ mi/kkjk ¼2½ ds v/khu ;k vU;Fkk gqbZ fdlh fjfDr dks ubZ fu;qfDr }kjk Hkjk tk;sxkA
¼5½ v/;{k] mik/;{k vkSj lnL;ksa ds ns; osru vkSj HkRrsa vkSj mudh lasok esa vU; fucZU/ku
dh “krsZ ,slh gksaxh] tSlh fofgr dh tk;aA
vk;ksx ds vf/kdkjh vkSj
vU; deZpkjh
5- 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;s vko”;d gksA
¼2½ vk;ksx ds iz;kstu ds fy;s fu;qDr lfpo vkSj vU; vf/kdkfj;ksa vkSj deZpkfj;ksa dks
ns; osru vkSj HkRrsa vkSj mudh lsok ds vU; fucZU/ku vkSj “krsZ ,slh gksaxh] tSlh jkT;
ljdkj }kjk fofgr dh tk;aA
Oksru vkSj HkRrs dk
Hkqxrku vuqnku ls fd;k
tkuk
6- v/;{k] ¿rhu mik/;{kÀ1 vkSj lnL;ksa dks ns; osru vkSj HkRrs vkSj iz”kklfud O;; ]
ftlesa /kkjk 5 ls fufnZ’V vf/k dkfj;ksa vkSj deZpkfj;ksa dks ns; osru] HkRrs vkSj isa”ku
Hkh lfEefyr gS] dk Hkqxrku /kkjk 12 dh mi/kkjk ¼1½ esa fufnZ’V vuqnku ls fd;k
tk;sxkA
fjfDr;ka bR;kfn ls
vk;ksx dh dk;Zokfg;ka
vfof/kekU; ugha gksaxh
7- vk;ksx dk dksbZ dk;Z ;k dk;Zokgh vk;ksx ds xBu esa dsoy dksbZ fjDr ;k =qfV gksus
ds vk/kkj ij vfof/kekU; ugha gksxhA
vk;ksx }kjk izfdz;k
fofu;fer fd;k tkuk
8- ¼1½ vk;ksx tc vko”;d gks] ,sls le; vkSj LFkku ij cSBd djsxk] tSlk v/;{k mfpr
le>sA
¼2½ vk;ksx viuh izfdz;k fofu;fer djsxkA
1- mÙkjk[k.M vf/kfu;e la0 05 o’kZ 2016 dh /kkjk 3 }kjk izfrLFkkfirA
¼3½ vk;ksx ds leLr vkns”k vkSj fofu”p; lfpo ;k lfpo }kjk bl fufeRr lE;d :i
ls izkf/kd`r vk;ksx ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd;s tk;saxsA
¿¼4½ ;fn v/;{k dk in fjDr gks tkrk gS ;k ;fn v/;{k fdlh dkj.k ls vuqifLFkr gS ;k
vius in ds drZO;kssa dk fuoZgu djus esa vleFkZ gS rks mu drZO;ksa dk] ofj’B
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] fo|eku v/;{k vius in dks fQj ls ugha laHkkyrk gSA
;fn v/;{k ds lkFk ofj’B mik/;{k Hkh mijksDr dkj.kksa ls mifLFkr ugha gks rks ,slh
fLFkfr esa dfu’B mik/;{k }kjk v/;{k in ds nkf;Roksa dk fuoZgu fd;k tk,xkAÀ1
¿¼5½ ;fn v/;{k vkSj lHkh rhuksa mik/;{kksa ds in fjDr gks tkrs gSa rks v/;{k in ds
drZO;ksa dk fuoZgu ,sls lnL; }kjk] ftls jkT; ljdkj vkns”k }kjk funsZf”kr djs]
fd;k tk;sxkAÀ2
v/;k;&rhu
vk;ksx ds d`R; vkSj “kfDr;ka
vk;ksx ds d`R; 9- ¼1½ vk;ksx fuEufyf[kr leLr ;k fdlh d`R; dk ikyu djsxk( vFkkZr%&&
¼d½ vk;ksx vuqlwph ls fdlh oxZ ds ukxfjdksa d ks vU; f iNMs oxZ ds :i esa Hkh
lfEefyr fd, tkus ds vuqjks/kksa dk ijh{k.k djsxk vkSj vuqlwph esa fdlh vU;
fiNMs oxZ ds =qfViw.kZ lfEefyr fd;s tkus ;k lfEefyr u fd;s tkus dh
f”kdk;rsa lqusxk vkSj jkT; ljdkj dks ,slh lykg nsxk] tSlk og mfpr le>s(
¼[k½ rRle; izo`Rr fdlh fof/k ds v/khu ;k jkT; ljdkj ds fdlh vkns”k ds v/khu
vU; fiNMs+ oxkZsa ds fy;s micfU/kr j{kksik;ksa ls lacaf/kr vU; ekeyksa dk vUos’k.k
vkSj vuqJo.k djsxk vkSj ,sls j{kksik;ksa dh iz.kkyh dk ewY;kadu djsxk(
¼x½ vU; fiNMs+ oxksZa ds vf/kdkjksa v kSj j{kksik;ksa ls oafpr fd;s tku s ds lEcU/k esa
fof”k’V f”kdk;rksa dh tkap djsxk(
¼?k½ vU; fiNMs oxksZa ds lkekftd] vkfFkZd fodkl dh ;kstuk izfdz;k esa Hkkx ysxk
vkSj mu ij lykg nsxk vkSj muds fodkl dh izxfr dk ewY;kadu djsxk(
¼³½ jkT; ljdkj dks mu j{kksi k;ksa dh dk;Z iz.kkyh ij okf’kZd ;k ,sls vU; le;ksa
ij tSlk vk;ksx mfpr le>s] izfrosnu izLrqr djsxk(
¼p½ vU; fiNMs oxkZsa ds laj{k.k] dY;k.k vkSj lkekftd vkfFkZd fodkl ds fy;s mu
j{kksik;ksa vkSj vU; mik;ksa ds izHkkoh fdz;kUo;u ds fy, ,d izfrosnu esa mu
mik;ksa ds laca/k esa] tks jkT; ljdkj }kjk fd;s tk,a] flQkfj”k djsxk(
¼N½ vU; fiNMs+ oxkZas ds laj{k.k] dY;k.k] fodkl vkSj vfHko`f} ds laca/k esa ,sls vU;
d`R;ksa dk] tks jkT; ljdkj }kjk mldks fufnZ’V fd;s tk,a] fuoZgu djsxkA
¼2½ jkT; ljdkj] jkT; fo/kku lHkk ds le{k o’kZ ds vUr esa vk;ksx dh fjiksVZ vkSj mlds
lkFk mldh flQkfj”kksa ij dh xbZ ;k fd;s tkus ds fy;s izLrkfor dk;Zokgh vkSj
,slh fdlh flQkfj”k dks vLohdkj fd;s tkus ds dkj.k] ;fn dksbZ gksa] dk Li’Vhdj.k
nsrs gq, Kkiu j[kok;sxhA
1-mÙkjkapy vf/kfu;e la0 02 o’kZ 2006 dh /kkjk 4 }kjk izfrLFkkfirA
2- mÙkjk[k.M vf/kfu;e la0 05 o’kZ 2016 dh /kkjk 4 }kjk izfrLFkkfirA
vk;ksx dh “kfDr 10- vk;ksx dks /kkjk 9 dh mi/kkjk ¼1½ ds v/khu vius d`R;ksa dk ikyu djrs le; fdlh
ckr dk fopkj.k djus okys flfoy U;k;k y; dh lHkh vkSj fo”ks’kr% fuEufyf[kr
ckrksa ds laca/k esa “kfDr;ka izkIr gksaxh] vFkkZr%&&
¼d½ fdlh O;fDr dks lEeu djuk vkSj mls mifLFkr gksus ds fy, ck/; djuk vkS j “kiFk
ij mldh ijh{kk djuk(
¼[k½ fdlh nLrkost dh izdV vkSj izLrqr djus dh vis{kk djuk(
¼x½ “kiFk&i= ij lk{; izkIr djuk(
¼?k½ fdlh U;k;ky; ;k dk;kZy; ls fdlh yksd nLrkost dh ;k mldh izfrfyfi dh
vf/k;kpuk djuk(
¼³½ lkf{k;ksa vkSj nLrkostksa dh ijh{kk ds fy, deh”ku tkjh djuk( vkSj
¼p½ dksbZ vU; fo’k;] tks fofgr fd;k tk;A
jkT; ljdkj }kjk
vuqlwph d k
fu;rdkfyd iqjuh{k.k
11- ¼1½ jkT; ljdkj fdlh Hkh le; vuqlwph ds mu oxksZ dks] tks vU; fiNMs+ oxZ esa ugha
j[ks x;s gSa] fudkyus dh n`f’V ls ;k u;s vU; fiNMs+ oxksZa dks lfEefyr djus ds
fy, vuqlwph dk iqujh{k.k dj ldrh gS vkSj bl vf/kfu;e ds izo`Rr gksus l s nl
o’kZ dh lekfIr ij mlds i”pkr izR;sd nl o’kZ dh mRrjkorhZ vof/k dh lekfIr ij
iqUkjh{k.k djsxhA
¼2½ jkT; ljdkj mi/kkjk ¼1½ esa fufnZ’V dksbZ iqujh{k.k djrs le; vk;ksx ls ijke”kZ
djsxhA
v/;k;&pkj
foRr ys[kk ,oa ys[kk ijh{k.k
jkT; ljdkj }kjk
vuqnku
12- ¼1½ jkT; ljdkj] jkT; fo/kku lHkk }kjk bl fufeRr fof/k }kjk lE;d fofu;ksx fd;s
tkus ds i”pkr bl vf/kfu;e ds iz;kstuksa ds fy;s miHkksx fd;s tkus ds fy,
vuqnku ds :i esa ,slh /kujkf”k] tSlk jkT; ljdkj mfpr le>s] vk;ksx dks Hkqxrku
djsxhA
¼2½ vk;ksx bl vf/kfu;e ds v/khu d`R;ksa ds ikyu ds fy, ,slh jkf”k] tSlh og mfpr
le>s] [kpZ dj ldrk gS vkSj ,slh jkf”k mi/kkjk ¼1½ esa fufnZ’V vuqnku ls ns; O;;
ds :i esa le>h tk;sxhA
Ysk[kk vkSj ys[kk ijh{kk 13- ¼1½ vk;ksx leq fpr ys[kk vkSj vU; lqlaxr vfHkys[kksa d ks j[ksxk vkSj ys[kksa dk ,d
okf’kZd fooj.k ,sls izi= esa vkSj ,slh jhfr ls] tSlh fofgr dh tk;] rS;kj djsxkA
¼2½ vk;ksx ds ys[kk dh ys[kk ijh{kk ,sls ys[kk ijh{kd }kjk vkSj ,sls vUrjky ij] tSlk
fofgr fd;k tk;] dh tk;sxhA
¼3½ ys[kk ijh{kd dks cfg;ksa] ys[kksa] lacaf/kr okmpjksa vkSj vU; nLrkostksa vkfn i=kfn dks
is”k djus dh vis{kk djus vkSj vk;ksx ds fdlh dk;kZy; ds fujh{k.k djus ds fy,
,slh “kfDr gksxh] tSlh fofgr dh tk;A
Okkf’kZd fjiksVZ 14- vk;ksx izR;sd foRrh; o’kZ ds fy, ,sls izi= esa vkSj ,sls le ; ij tSlk fofgr fd;k
tk;] okf’kZd fjiksVZ ml foRrh; o’kZ ds nkSjku vius dk;Zdykiksa dk iw.kZ fooj.k nsrs
gq, rS;kj djsxk vkSj mldh ,d izfr jkT; ljdkj dks vxzlkfjr djsxkA
jkT; fo/kku lHkk ds
le{k okf’kZd fjiksVZ vkSj
ys[kk ijh{kk fjiksVZ dks
j[kk tkuk
15- jkT; ljdkj /kkjk 9 ds v/khu vk;ksx }kjk nh x;h lykg ij dh x;h dk;Zokgh
vkSj fdlh ,slh lykg ds vLohdkj djus ;fn dksbZ gks] ds dkj.k ds Kkiu ds lkFk
okf’kZd fjiksVZ vkSj ys[kk ijh{kk fjiksVZ muds izkIr gksus ds i”pkr~ ;Fkk”kD; “kh?kz
jkT; fo/kku lHkk ds le{k j[kok,xhA
v/;k;&ikap
fofo/k
vk;ksx ds v/;{k] ¿nks
mik/;{kÀ]1 lnL; vkSj
deZpkjh yksd lsod
gksaxs
16- Hkkjrh; n.M lafgrk] 1860 dh /kkjk 21 ds vUrxZr vk;ksx ds v/;{k] ¿rhu
mik/;{kÀ1 lnL; vkSj deZpkjh yksd lsok lsod le>s tk;saxsA
fu;e cukus dh “kfDr 17- ¼1½ jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy,
fu;e cuk ldrh gSA
¼2½ fo”ks’kr;k vkSj iwoZxkeh “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls
fu;eksa esa fuEufyf[kr leLr ;k fdUgha fo’k;ksa dh O;oLFkk dh tk ldr h gS]
vFkkZr%&&
¼d½ /kkjk 4 dh mi/kkjk ¼8½ ds v/khu v/;{k] ¿rhu mik/;{kÀ1 vkSj lnL;ksa dks vkSj
/kkjk 5 dh mi/kkjk ¼2½ ds v/khu vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns;
osru vkSj HkRrs vkSj mudh lsok ds vU; fucZU/ku vkSj “krsZa(
¼[k½ izi= ftlesa /kkjk 13 dh mi/kkjk ¼1½ ds v/khu okf’kZd ys[kk dk fooj.k j[kk
tk;sxk(
¼x½ izi=] ftlesa vkSj le; tc /kkjk 14 ds v/khu okf’kZd fjiksVZ rS;kj dh tk;sxh(
¼?k½ dksbZ vU; fo’k;] ftls fofgr fd;s tkus dh vis{kk dh tk; ;k fofgr fd;k
tk;A
“kfDr 18- Tkks dksbZ /kkjk 10 d s v/khu vk;ksx ds fdlh vkns”k ;k funs”k dk ikyu djus ds
fy;s oS/k :i ls vkc) gksrs gq, bl v kns”k ;k funs”k dh tku cw>dj voK k djs]
Hkkjrh; n.M lafgrk] 1860 dh /kkjk 174] 175] 176] 178] 179 ;k 180 tSlh Hkh
fLFkfr gks] n.Muh; gksxkA
vijk/k dk laKku 19- dksbZ U;k;ky; /kkjk 18 esa fofufnZ’V fdlh vijk/k dk laKku] v/;{k] ¿rhu mik/;{kÀ1
;k fdlh lnL; ;k vk;ksx }kjk bl fufeRr izkf/kd`r vk;ksx ds fdlh vf/kdkjh ds
ifjokn ij gh djsxk] vU;Fkk ughaA
lnHkkouk ls dh xbZ
dk;Zokgh dk laj{k.k
20- fdlh O;fDr ds fo:} ,sls dk ;Z ds fy,] tks bl vf/kfu;e ds vUrxZr cuk, x;s
fu;eksa ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks ;k fd, tkus ds fy;s
vfHkizsr gks] u rks dksbZ okn ;k vfHk;kstu izLrqr fd;k tk,xk vkSj u vU; fof/k rd
dk;Zokgh dh tk;xhA
dfBukb;ksa dks nwj djus
dh “kfDr
21- ¼1½ bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa ;fn dksbZ dfBukbZ mRiUu gks rks jkT;
ljdkj vf/klwfpr vkns”kksa }kjk dfBukbZ dks nwj djus ds fy, ,sls micU/k cuk
ldrh gS tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj tks mls vko”;d ;k
lehphu izrhr gksaA
¼2½ bl vf/kfu;e ds izkjEHk gksus ls nks o’kZ dh vof/k dh lekfIr ds i”pkr~ mi/kkjk ¼1½
ds v/khu dksbZ vkns”k ugha fn;k tk;sxkA
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THE UTTARAKHAND STATE COMMISSION FOR OTHER BACKWARD CLASSES
ACT, 2003
[UTTARAKHAND ACT NO. 07 OF 2003]
to constitute a commission for Other Backward Classes other than Scheduled Castes and Scheduled
Tribes of Uttarakhand and to provide for matters connected there with or incidental thereto:
AN
ACT
It is Hereby enacted in the Fifty-fourth year of Republic of India as follows:-
CHAPTER-1
Preliminary
Short title,
Commencement
and Extent
1. (1) This Act may be called the Uttarakhand State Commission for Other
Backward Classes Act, 2003.
(2) It shall be deemed to have come into force at once.
(3) It extends to the whole of Uttarakhand.
Definition 2. In this Act –
(a) “Other Backward Classes” means such classes of citizens as may be specified
by the State Government in the list from time to time;
(b) “Commission” means the State commission for Other Backward Classes
constituted under section 3;
(c) The Governor” means the Governor of Uttarakhand;
(d) “The State Government” means the State Government of Uttarakhand;
(e) “Member” means a member of the Commission and includes the Chairman
[and Vice-Chairman]1 ;
(f) “Scheduled” means Scheduled one of the Uttar Pradesh Public Services
(Reservation for Scheduled Castes, Scheduled Tribes and Other Backward
Classes) Act, 1994 as amended from time to time.
CHAPTER-II
The State Commission for Other Backward Classes
Constitution of
the State
Commission for
Other Backward
Classes
3. (1) The State Government shall constitute a body to be known as the State
Commission for Other Backward Classes to exercise the powers conferred on,
and to perform the functions assigned to it under this Act.
(2) The H eadquarter of the commission shall be at such place as the State
Government may by notification, specify.
(3) The commission shall consist of [fifteen members]2 other than Chairman,
[three Vice-Chairmen]2 who should be belonging to other backward Classes
and one member would be a women. Male or female of Other Backward
Classes would be eligible for the post of chairman.
1. Ins. by section 2 of Uttaranchal Act No. 01 of 2004.
2. Sub. by section 2 of Uttaranchal Act No. 05 of 2016.
Term of office
and conditions
of service
4. (1) The Chairman [three Vice-Chairmen]1 and every other member shall hold
office for a term of three years from the date, he assumes office.
(2) A member may, by writing under his hand addressed to the Governor, resign
from the office of Chairman [three Vice-Chairmen]1 or members, as the case
may be, at any time but shall continue to hold office until his resignation is
accepted.
(3) The State Government shall r emove a person from the office of 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 obtaining leave of absence from the commission, absent from
three consecutive meetings of the commission; or
(f) has, in the opinion of the State Government, so a bused the position of
chairman or members as to render that person’s continuance in office
detrimental to the interests of Other Backward Classes or the public
interest :
Provided that no person shall be removed under this clause until
that person 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 salaries and allowances payable to, and other terms and conditions of
services of the Chairman and members shall be such as may be prescribed.
Office and other
employees of
the Commission
5. (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
services of, the Secretary and other officers and employees appointed for the
purpose of the commission shall be such as may be prescribed by the State
Government.
Salaries and
allowances to
be paid out of
grant
6. The salaries and allowances payable to the Chairman , [three Vice-Chairman]1
and Members and the administrative expenses, including salaries, allowances
and pensions payable to the officers and other employees referred to in
section 5 shall be paid out of the grants referred to in sub -section (1) of
section 12.
Vacancies etc.
not to invalid-
date procee -
dings of the
Commission
7. No act or proceeding of the commission shall be invalid on the g round merely
of the existence of any vacancy or defect in the constitution of the
Commission.
Procedure to
be regulated
by the
Commission
8. (1) The Commission shall meet as and when necessary at such time s and place as
the chairman may think fit.
(2) The Commission shall regulate its own procedure.
1. Sub. by section 3 of Uttarkhand Act No. 05 of 2016.
(3) All orders and decisions of the commission shall be authenticated by the
Secretary or any other officer of the Commission duly authorized by the
Secretary in this behalf.
1[(4) If the office of the Chairman falls vacant or if the Chairman is, for any reason,
absent or unable to discharge the duties of his office, these duties shall, until
the new Chairman assumes office or the existing Chairman resumes his
office, as the case may be, be discharged by the senior Vice -Chairman. If
senior Vice -Chairman is also absent along with Chairman due to above
reasons, in such circumstances junior Vice -Chairman shall discharge the
duties of the Chairman.]
[(5) If the off ices of the Chairman and the all three Vice-Chairman fall vacant, the
duties of the office of the Chairman shall be discharged by such member, as
the State Government may, by order direct.]2
CHAPTER-III
Functions and Powers of The Commission
Functions of the
Commission
9. (1) The commission shall perform all or any of the following functions, namely---
(a) the commission shall examine requests for inclusion of any class of
citizens as an other backward class on the Schedule and hear complaints
of wrong inclusion or non-inclusion of any other backward class in the
Schedule and tender such advice to the state Government as it deems
appropriate;
(b) to investigate and monitor all matters relating to the safe guards
provided for the Other Ba ckward Classes under any l aw for the time
being in force or under any order of the State Government and to
evaluate the working of such safeguards;
(c) to enquire into specific complaints with respect to the deprivation of
rights and safeguards of the Other Backward Classes.
(d) to partici pate and advice on the planning process of socio -economic
development of the Other Backward Classes and to evaluate the
progress of their development.
(e) to present to the State Government annually and at such other times as
the Commission may deem fit, repor ts upon the working of those
safeguards.
(f) to make in such reports recommendation as to the measures 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 Other Backward Classes; and
(g) to discharge such other functions in relation to the protection welfare,
development and advancement of the Other Backward Classes as may
be referred to it by the State Government.
(2) The State Govern ment shall cause the reports of the Commission to be laid
before 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 the such recommendations.
1. Sub. by section 4 of Uttaranchal Act No. 02 of 2006.
2. Sub. by section 4 of Uttarakhand Act No. 05 of 2016.
Powers of the
Commission
10. The Commission shall, while performing its functions under sub -section (1)
of section 9, 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 from any office;
(e) issuing commissions for the examination of witnesses and documents; and
(f) any other matter which may be may be prescribed.
Periodic
revision of the
Schedule by
the State
Government
11. (1) the State Government may at any time, and shall on the expiration of ten years
from the coming into force of this Act and every succeeding period of ten
years thereafter, undertake revisions of the schedule with a view to excluding
from it to schedule tho se classes who have ceased to be other backward
classes or for including in the schedule new other backward classes.
(2) The State Government shall, while undertaking any revision referred to in
sub-section (1) consult the commission.
CHAPTER-IV
Finance Accounts and Audit
Grants by the
State
Government
12. (1) The State Government shall after due appropriation made by the State
Legislature by law in this behalf, pay to the Commission by the way of grants
such sums of money as the State Government may think fit for being utilized
for the purposed of this Act.
(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
13. (1) The Commission shall maintain proper accounts and other relevant records
and prepare an annual statement of accounts in such form and manner as may
be prescribed.
(2) The Accounts of the commission shall be audited by such auditor and at s uch
intervals as may be prescribed.
(3) The auditor shall have such powers of requiring the productions of books,
accounts, connected vouchers and other documents and papers and for
inspection any of the offices of the commission as may be prescribed.
Annual Report 14. The Commission shall prepare annual report for each financial year , in such
form and at such time, as may be prescribed, giving 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
15. The State Government shall cause the annual report, together with a
memorandum of action taken on the advice tendered by the Commission
under section 9 and the reason for the non-acceptance, if any, of any such
advice, and the audit report to be laid, as soon as may be, after they are
received, before the State Legislature.
CHAPTER-V
Miscellaneous
Chairman, [two
Vice-Chairman]1
Members an d
Employees of
Commission to
be public
servant
16. The Chairman, [three Vice-Chairmen]1 Members and Employees of the
Commission shall be deemed to be public servants within the meaning of
section 21 of the Indian Penal Code, 1860.
Power to make
Rules
17. (1) The State Government may, be 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 payable to, and the other terms and condit ions
of service s of the Chairman, [three Vice-Chairmen]1 and Members
under sub-section (8) of section 4 and the officers and other employees
under sub-section (2) of section 5;
(b) the form in which the annual statement of accounts s hall be prepared
under sub-section (1) of section 13;
(c) the form in, and the time at, which the annual report shall be prepared
under section14;
(d) any other matter which is required to be, or may be prescribed.
Penalty. 18. Whoever being legally bound to ob ey any order or direction of the
Commission under section 10, disobeys such order or direction shall be
punishable under sections 174, 175, 176, 178, 179 or 180 of the Indian Penal
Code, 1860, as the case may be.
Cognizance of
offences
19. No court shall take cognizance of an y of the offences specified in section 18
except on a complaints in writing of the Chairman, [three Vice-Chairmen]1 or
a Member or of an officer of the commission authorized in this behalf by the
Commission.
Protection of
action t aken 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 of this Act or the rules made there under.
Power to
remove
difficulties
21. (1) If any difficulty arises in giving effect to the provisions of this Act , the State
Government may, by a notified order, make provisions not inconsistent with
the p rovisions of this Act as appear 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 a period
of two years from the commencement of this Act.
(3) The provisions of sub -section (1) of section 23 -A of the Uttar Pradesh
General Clauses Act, 1904 shall apply to the order made under sub-section (1)
as they apply in respect of rules made by the State Gover nment under any
Uttarakhand Act.
1. Sub. by section 3 of Uttarakhand Act No. 05 of 2016.
Exceptions 22. Notwithstanding anything in this Act, the commissi on constituted by the
Uttarakhand Government shall be deemed to have been duly constituted under
the provision of this act and the term of three years of the Chairman , [Vice-
Chairman]1 and other members of the said commission shall be computed
from the date on which they has assumed charge of their respective offices.
Repeal and
saving
23. (1) The Uttara khand Scheduled Castes, Scheduled Tribes and O ther Backward
Classes Act, 2001 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action ta ken under the act
referred to in sub-section (1) shall be deemed to have or taken under this Act.
1. Sub. by section 4 of Uttaranchal Act No. 01 of 2004.