LexThe Uttarakhand Schedule Caste Comission
Uttarakhand · state statute
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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 179@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 vuqlwfpr tkfr vkSj tutkfr vk;ksx fo/ks;d] 2003 dks fnukad 16&04&2003 dks
vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 08] lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ
bl vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
mÙkjk[k.M vuqlwfpr tkfr ¿⃰⃰ ⃰ ⃰À3 vk;ksx vf/kfu;e] 2003
¿mÙkjk[k.M vf/kfu;e la[;k 08 lu 2003À
vuqlwfpr tkfr;kas ¿⃰⃰ ⃰ ⃰À3a 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 pkSouosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS%
v/;k; &,d
izkjfEHkd
Lakf{kIr uke] foLrkj
vkSj izkjEHk
1- ¼1½ ;g vf/kfu;e mÙkjk[k.M vuqlwfpr tkfr ¿⃰⃰ ⃰ ⃰À3 vk;ksx vf/kfu;e] 2003 dgk tk;sxkA
¼2½ bldk foLrkj lEiw.kZ mÙkjk[k.M jkT; esa gksxkA
¼3½ ;g vf/klwfpr gksus dh fnukad ls izo`r gqvk le>k tk;sxkA
ifjHkk’kk;sa 2- bl vf/kfu;e esa &&
¼d½ ^^vk;ksx** dk rkRi;Z /kkjk 3 ds v/khu xfBr vk;ksx ls gS(
¼[k½ ^^jkT;iky** dk rkRi;Z mÙkjk[k.M ds jkT;iky ls gS(
¼x½ ^^jkT;** dk rkRi;Z mÙkjk[k.M jkT; ls gS(
¼?k½ ^^jkT; ljdkj** dk rkRi;Z mÙkjk[k.M dh jkT; ljdkj ls gS(
¼³½ ^^lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS vkSj blesa vk;ksx ds v/;{k ¿rFkk mik/;{kÀ1
Hkh lfEefyr gSa(
¼p½ ^^vuqlwfpr tkfr**¿⃰⃰ ⃰ ⃰À4 dk rkRi;Z Hkkjr ds lafo/kku esa fufnZ’V vuqlwfpr tkfr;ksa ¿⃰⃰ ⃰ ⃰À4
ls gS(
¼N½ ^^vuqlwph** dk rkRi;Z le;≤ ij ;Fkkla”kksf/kr mRrj izns”k yksd lsok ¼vuqlwfpr
tkfr;ksa] vuqlwfpr tutkfr;ksa vkSj vU; fiNMs+ oxksZa ds fy, vkj{k.k½ vf/kfu;e] 1994
dh vuqlwph&,d ls gSA
v/;k;&nks
mÙkjk[k.M vuqlwfpr tkfr ¿⃰⃰ ⃰ ⃰À4 vk;ksx
vk;ksx dk xBu 3- jkT; ljdkj ,d vk;ksx dk xBu djsxh] ftls mÙkjk[k.M vuqlwfpr tkfr ¿⃰⃰ ⃰ ⃰À4 ds
:Ik esa tkuk tk;sxk vkSj og bl vf/kfu;e ds v/khu iznRr “kfDr;ksa dk iz;ksx vkSj
lkSais x;s d`R;ksa dk fu’iknu djsxkA
vk;ksx dh lajpuk 4- ¿¼1½ vk;ksx esa ,d v/;{k ] ,d mik/;{k ,oa ikap lnL; gksaxsA vk;ksx esa v/;{k ] mik/;{k
,oa lnL; lHkh vuqlwfpr tkfr ¿⃰⃰ ⃰ ⃰À4 ds gksaxs] ftuesa ,d lnL; efgyk gksxhA
v/;{k@mik/;{k in gsrq vuqlwfpr tkfr ¿⃰⃰ ⃰ ⃰À4 ds ;ksX; iq:’k vFkok efgyk ik= gks
ldrs gSaAÀ2
1- mÙkjkapy vf/kfu;e la0 02 o’kZ 2004 dh /kkjk 2 }kjk vUrfoZ’VA
2- mi;qZDr dh /kkjk 3 }kjk izfrLFkkfirA
3- mÙkjk[k.M vf/kfu;e la0 17 o’kZ 2015 dh /kkjk 2 }kjk fujflrA
4- mÙkjk[k.M vf/kfu;e la0 17 o’kZ 2015 dh /kkjk 3] 4] 5 rFkk 6 }kjk fujflrA
¼2½ lnL; dh fu;qfDr ,sls ;ksX;] fu’Bkoku vkSj izfr’Bkoku O;fDr;ksa esa ls dh tk;sxh]
ftUgksaus vuqlwfpr tkfr;ksa ¿⃰⃰ ⃰ ⃰À2 ds fy;s U;k; ds izfr fu%LokFkZ lsok esa ;ksxnku fn;k
gksA
¼3½ mi/kkjk ¼1½ ds v/khu fu;qfDr;ka vf/klwfpr vkns”k }kjk dh tk;saxhA
v/;{k vkSj lnL;ksa
dh inkof/k vkSj lsok
dh “krsZa
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
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 vuqeskfpr fnokfy;k gks tk;]
¼[k½ fdlh vijk/k ds fy, ftlesa] jkT; ljdkj dh jk; esa uSfrd v/kerk vU rxzZLr
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 bUkdkj dj ns ;k dk;Z djus ds v;ksX; gks tk;(
¼³½ vk;ksx ls vuqifLFkr jgus dh vuqefr izkIr fd;s fcuk] vk;ksx dh fujUrj rhu
cSBdksa ls vuqifLFkr jgs( ;k
¼p½ jkT; ljdkj dh jk ; esa] v/;{k] ¿mik/;{kÀ 1 ;k lnL; ds in dk bl izdkj
nq:Ik;ksx djs ftlls ml O;fDr dk in ij cus jguk vuqlwfpr tkfr;ksa ¿⃰⃰ ⃰ ⃰À2
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;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 lnL;ksa dks ns; osru vkSj HkRrs vkSj mudh lsok ds vU; fucU/ku vkSj “krsZ ,slh gksaxh]
tSlh fofgr dh tk;saA
vk;ksx ds vf/kdkjh
vkSj vU; deZpkjh
6- ¼1½ jkT; ljdkj] vk;ksx dks ,d lfpo vkSj ,sls vf/kdkjh vkSj deZpkjh miyC/k djk;sxh ]
tks vk;ksx ds d`R;ksa ds n{krkiwoZd ikyu ds fy, vko”;d gksaA
¼2½ vk;ksx ds iz;kstukFkZ fu;qDr vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj HkRrs
vkSj lsok ds vU; fucU/ku vkSj “krsZ ,slh gksaxh tSlh fofgr dh tk;saA
osru vkSj HkRrksa dk
Hkqxrku vuqnku ls
fd;k tk;sxk
7- lnL;ksa dks ns; osru vkSj HkRr ksa dk vkSj /kkjk 6 esa fufnZ’V vf/kdkfj;ksa vkSj vU;
deZpkfj;ksa dks ns; osru] HkRrs 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
fjfDr;ka vkfn vk;ksx
dh dk;Zokgh
vfof/kekU; ugha
djsaxh
8- vk;ksx ds xBu esa ek= fdlh fjfDr ;k =qfV gksus ds vk/kkj ij vk;ksx dk dksbZ dk;Z
;k dk;Zokgh vfof/kekU; u gksxhA
1- mÙkjkapy vf/kfu;e la0 02 o’kZ 2004 dh /kkjk 4 }kjk izfrLFkkfirA
2- mÙkjk[k.M vf/kfu;e la0 17 o’kZ 2015 dh /kkjk 6¼[k½ rFkk 7 }kjk fujflrA
izfdz;k dk vk;ksx
}kjk fofu;fer fd;k
tkuk
9- ¼1½ vk;ksx tc dHkh vko”;d gks ,sls le; vkSj LFkku ij cSBd djsxk ] tSlk v/;{k
mfpr le>sA
¼2½ vk;ksx viuh Lo;a dh izfdz;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/;{kÀ1
tSlk jkT; ljdkj funsZf”kr djs ] }kjk rc rd fuoZgu fd;k tk;sxk 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 lEHkkyrk gSA
¼4½ vk;ksx ds lHkh vkns”k vkSj fofu”p; lfpo }kjk ;k in fufeRr lfpo }kjk lE;d
:Ik ls izkf/kd`r vk;ksx ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd;s tk;saxsA
¿¼5½ ;fn v/;{k vkSj mik/;{k nksuksa ds in fjDr gks tkrs gSa rks v/;{k ds in ds drZO;ksa dk
fuoZgu ,sls lnL; }kjk] ftls jkT; ljdkj vkns”k }kjk funsZf”kr djs] fd;k tk;sxkAÀ2
jkT; ljdkj dk
vk;ksx ls ijke”kZ
djuk
10- jkT; ljdkj vuqlwfpr tkf r;kas ¿⃰⃰ ⃰ ⃰À3 dks izekf.kr djus okys leLr eq[; uhfr
fo’k;d ekeyksa ij vk;ksx ls ijke”kZ djsxhA
v/;k;&rhu
vk;ksx ds d`R; vkSj “kfDr;ka
vk;ksx ds drZO; ,oa
d`R;
11- ¼1½ vk;ksx ds fuEufyf[kr drZO; gksaxs %&
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 tkf r;ksa ¿⃰⃰ ⃰ ⃰À3 ds fy, micaf/kr j{kksik;ksa ls
lacaf/kr lHkh ekeyksa dk vUos’k.k vkSj vuqJo.k djuk vkSj ,sls j{kksik;ksa d h dk;Z
iz.kkyh dk ewY;kadu djuk(
¼[k½ vuqlwfpr tkfr;ksa ¿⃰⃰ ⃰ ⃰À3 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 ¿⃰⃰ ⃰ ⃰À3 ds lekftd&vkfFkZd fodkl dh ;kstuk izfdz;k esa Hkkx
ysuk vkSj mu ij lq>ko nsuk vkSj fodkl dh izxfr dk ewY;kadu djuk(
¼?k½ jkT; ljdkj d ks mu j{kksik;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 ¿⃰⃰ ⃰ ⃰À3 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;s ,slss izfoosnu esa
mu mik;ksa ds laca/k esa tks jkT; ljdkj }kjk fd;s tk;sa] flQkfj”k djuk(
¼p½ vuqlwfpr tkfr;ksa ¿⃰⃰ ⃰ ⃰À3ds laj{k.k] dY;k.k] fodkl vkSj vfHko`f} ds lac/k esa ,sls
vU; d`R;ksa dk] tks jkT; ljdkj }kjk mldks fufnZ’V fd;s tk;sa] fuoZgu djukA
¼2½ jkT; ljdkj] jkT; fo/kku lHkk ds le{k vk;ksx dh fjiksVZ vkSj mlds lkFk mldh
flQkfj”kksa ij dh xbZ ;k fd;s tkus d s fy, izLrkfor dk;Zokgh vkSj ,slh fd lh
flQkfj”k dks vLohdkj fd;s tk us ds dkj.k] ;fn dksbZ gks] dk Li’Vhdj.k nsrs gq,
Kkiu j[kok;sxhA
1- mÙkjkapy vf/kfu;e la0 02 o’kZ 2004 dh /kkjk 5 }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 6 }kjk c<+k;k x;kA
3- mRrjk[k.M vf/kfu;e la0 17 o’kZ 2015 dh /kkjk 8 rFkk 9 }kjk fujflrA
vk;ksx dh “kfDr;ka 12- fdlh ckr dk fopkj.k dj us esa flfoy U;k;ky; dks izkIr lHkh “kfD r;ka vk;ksx dh
/kkjk 11 dh mi/kkjk ¼1½ ds [k.M ¼d½ esa fufnZ’V fdlh ekeys 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 %&
¼d½ fdlh O;fDr dks cqykus vkSj mifLFkfr ds fy, ck/; djus vkSj tcjnLrh “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 nLrkostksa ds ijh{k.k djus ds fy, deh”ku tkjh djus( vkSj
¼p½ fdlh vU; fo’k; esa tks fofgr fd;k tk;A
v/;k;&pkj
foRr] ys[kk vkSj ys[kk ijh{kk
jkT; ljdkj }kjk
vuqnku
13- ¼1½ jkT; ljdkj] jkT; fo/kku lHkk }kjk bl fufeRr fof/k }kjk lE;d fofu;kstu fd; s
tkus ds Ik”pkr] vk;ksx dks vuqnku ds :Ik esa ,slh /kuj kf”k dk Hkqxrku djsxh tSlh
jkT; ljdkj bl vf/kfu;e ds iz;kstuksa ds fy;s m i;ksx fd;s tkus ds fy;s mfpr
le>sA
¼2½ vk;ksx ,slh jkf”k dks tSlh og vf/kfu;e ds v/khu d`R;ksa ds lEiknu ds fy;s mfpr
le>s [kpZ dj ldrk gS vkSj ,slh /kujkf”k dks mi/kkjk ¼1½ esa fufnZ’V vuqnku ls O;;
ds :Ik esa ns; le>k tk;sxkA
Ysk[kk vkSj ys[kk
ijh{kk
14- ¼1½ vk;ksx leqfpr ys[kk vkSj vU; lqlaxr v fHkys[kksa dks j[ksxk vkSj ys[ks dk ,d okf’kZd
fooj.k ,sls izi= esa] tSlk fofgr fd;k tk;] rS;kj djsxkA
¼2½ ys[ks ds okf’kZd fooj.k dh ,d izfr jkT; ljdkj dks vxzlkfjr dh tk;sxh tks mldk
ys[kk&ijh{k.k djok;sxhA
Okkf’kZd fjiksVZ 15- vk;ksx izR;sd foRrh; o’kZ ds fy;s] ,sls izi= esa vkSj ,sls le; ij] tSlk fofgr fd;k
tk;] viuh okf’kZd f jiksVZ rS;kj djsxk ] ftlesa iwoZorhZ foRrh; o’kZ ds nkSjku mlds
dk;Zdykiksa dk iwjk ys[kk fn;k tk;sxk vSkj mldh ,d izfr jkT; ljdkj dks
vxzlkfjr djsxkA
Okkf’kZd fjiksVZ vkSj
ys[kk&ijh{kk fjiksVZ
jkT; fo/kku e.My
ds le{k j[kh tk;sxh
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 ;Fkko”;d “kh?kz tSls gh os izkIr gksa] jkT; fo/kku lHkk ds le{k
j[kh tk;sxhA
v/;k;&ikap
izdh.kZ
vk;ksx ds v/;{k]
¿mik/;{kÀ1 lnL;
vkSj deZpkjh yksd
lsod gksaxs
17- vk;ksx ds v/;{k] ¿mik/;{kÀ1] lnL;ksa vkSj deZpkfj;ksa dks Hkkjrh; n. M lafgrk] 1860
dh /kkjk 21 ds vUrxZr yksd lsod le>k tk;sxkA
1- mÙkjkapy vf/kfu;e la0 02 o’kZ 2004 dh /kkjk 4 }kjk izfrLFkkfirA
“kkfLr 18- Tkks dksbZ /kkjk 12 ds v/khu vk;ksx ds fdlh vkns”k dk ikyu djus esa fof/kd :Ik ls
ck/; gksrs gq;s tkucw>dj ,slk ugha djrk gS ] fl)nks’k gksus ij ;FkkfLFkfr] Hkkjrh;
n.M lafgrk] 1860 dh /kkjk 174] 175] 176] 178] 179 ;k 180 ds v/khu n.fMr fd;k
tk;sxkA
vijk/kksa dk laKku 19- dksbZ U;k;ky;] v/;{k] ¿mik/;{kÀ 1 ;k fdlh lnL; ;k bl fufeRr 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 ugahs ysxkA
Lkn~HkkoiwoZd dh xbZ
dk;Zokgh ij laj{k.k
20- fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds fy;s 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;s vk”kf;r gks] dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ug ha dh tk
ldsxhA
fu;e cukus dh
“kfDr
21- ¼1½ jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa dks dk;kZf Uor djus ds fy;s
fu;e cuk ldrh gSA
¼2½ fo”ks’k :Ik ls vkSj iwoZorhZ “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls
fu;eksa eas 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 ¼2½ ds
v/khu vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj HkRrs vkSj mudh lsok
ds vU; fucU/ku vkSj “krsaZ%
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;sxk(
¼?k½ izi=] ftlesa vkSj le; tc /kkjk 15 ds v/khu okf’kZd fjiksVZ rS;kj dh tk;sxh(
¼³½ dksbZ vU; fo’k;] ftls fd;s tkus dh vis{kk dh tk; ;k fofgr fd;k tk;A
dfBukb;ksa dks nwj
djus dh “kfDr
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/kska ls vlaxr
u gks] dj ldrh gS] tks dfBukb;ksa dks nwj djus ds fy, vko”;d ;k lehphu izrhr
gksA
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns”k bl vf/kfu;e ds izkjEHk ds fnukad ls nks o’kZ dh
vof/k dh lekfIr ds Ik”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 Ik”pkr ;Fkk”kD;
“kh?kz jkT; fo/kku lHkk ds le{k j[kk tk;sxk vkSj mRrj izns”k lk/kkj.k [k.M fo/ks;d]
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FksA
THE UTTARAKHAND COMMISSION FOR SCHEDULED CASTES {***}3
ACT, 2003
[UTTARAKHAND ACT NO. 08 OF 2003]
to constitute a commission for Scheduled Castes {***}3 of Uttarakhand and to provide for matters
connected there with or incidental thereto:
AN
ACT
Be it enacted in the Fifty-fourth Year of the Republic of India as follows:-
CHAPTER-1
PRELIMINAY
Short title,
Extent and
Commencement
1 (1) This Act may be called the Uttarakhand Commission for the Scheduled
Castes {***}3 Act, 2003.
(2) It extends to the whole of Uttarakhand.
(3) It shall be deemed to have come into force on the date of publication.
Definition 2 In this Act ---
(a) “Commission” means the Commission constituted under section 3 ;
(b) “The Governor” means the Governor of Uttarakhand.
(c) “The State” means Uttarakhand State.
(d) “The State Government” means the State Government of Uttarakhand.
(e) “The Member” means the member of the Commission in which the
Chairman [and Vice-Chairman]1 is also included.
(f) “The Scheduled Castes” {***}4means the Scheduled Castes {***}4 as
notified in the Constitution of India.
(g) “Schedule” means schedule one of the Uttar Pradesh Public Services
(Reservation for Scheduled Castes, S cheduled Tribes and Other
Backward Classes) Act, 1994 as amended from time to time.
CHAPTER-II
THE UTTARAKHAND COMMISSION FOR THE SCHEDULED
CASTES {***}4
Constitution of
the Commission
3 The State Government shall constitute a body to be known as the
Uttarakhand Commission for the Scheduled Castes {***}4 to exercise the
powers conferred on and to perform the function assigned to it under this
Act.
Composition of
the Commission
4 [(1) The C ommission shall consist of a Chairman , a Vice -Chairman and five
Members, Chairman, Vice-Chairman and all Members of the Commission ,
will be from amongst Scheduled C astes {***}4 including one woman
member. Any male or female member belonging to Scheduled Castes {***}4
shall be eligible for the post of Chairman and Vice-Chairman.]2
1. Insertion by section 2 of Uttarakhand Act No. 02of 2004.
2. Subs. by section 3 ibid.
3. Repealed words by section 2 of Uttrakhand Act no. 17 of 2015.
4. Repealed words by section 3,4,5 and 6(a) of the Uttrakhand Act no. 17 of 2015.
(2) The Chairman and Members shall be appointed from amongst persons of
ability integrity and standing who have has a record of selfless service to the
cause of justice for the Scheduled Castes {***}2.
(3) The appointments under sub-section (1) shall be made by a notified order.
Term of office
and conditions of
services of
Members
5 (1) Every member shall hold office for a term of 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 shall remove 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) refused to act or becomes incapable of acting;
(e) is, without obtaining leave of absence from the Commission, absent
from three consecutive meeting of the commission; or
(f) has, in the opinion of the State Government so abused the position of
Chairman, [Vice -Chairman]1 of Member as to render that person’s
continuance in office detrimental to the in terests of the Scheduled
Castes {***}2 or the public interest.
Provided that no person shall be removed under this clause until he
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
service of, the members shall be such as may be prescribed.
Officers and
other emp loyees
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 employees appointed for the purpose of the
Commission shall be such as may be prescribed.
Salaries and
allowances to be
paid out of grant
7 The salaries and allowances payable to the Members and the adm inistrative
expenses, including salaries, allowances 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.
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 the existence of any vacancy or defect in the constitution of the
Commission.
1. Subs. by section 4 of Uttarakhand Act No. 02of 2004.
2. Repealed words by section 6(b) and7 of the Uttrakhand Act no. 17 of 2015.
Procedure to be
regulated by the
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 becomes vacant or if the Chairman is for any
reason absent or unable to discharge the duties of his office, those duties
shall, until he or the New Chairman assumes office, as the case may be, be
discharged by the [Vice-Chairman]1 as directed by the State Government.
(4) All orders and decisions of the commission shall be authenticated to the
Secretary or any other officer of the Commission duly authorized by the
Secretary in this behalf.
[(5) If the offices of both Chairman and V ice-Chairman become vacant, the
duties of the office of Chairman shall be discharged by such member, as the
State Government may, by order, direct.]2
State Govern -
ment to consult
Commission
10 The State Government shall consult the Commission on all maj or policy
matters affecting Scheduled Castes {***}3.
CHAPTER-III
FUNCATIONS AND POWER OF THE COMMISSION
Duties and the
functions of the
Commission
11 (1) It shall be the duty of the Commission:
(a) to investigate and monitor all matters relating to the safeg uards
provided for the Scheduled Castes {***}3 under the constitution or under
any other law for the time being in force or under any order of the State
Government and to evaluate the working of such safeguards.
(b) to enquire into specific complaints with re spect to the deprivation of
rights and safeguards of the Scheduled Castes {***}3.
(c) to participate and advice on the planning process of socio -economic
development of the Scheduled Castes {***}3and to evaluate the progress
of their development.
(d) to present to the State Government annually and at such other times as
the Commission may deem fit, reports upon the working of those
safeguards.
(e) to make in such reports recommendation as to the measures that should
be taken by the State Government for the effective im plementation of
those safeguards and other measures for the protection, welfare, and
socio-economic development of the Scheduled Castes {***}3.
(f) to discharge such other functions in relation to the protection welfare,
development and advancement of the Scheduled Castes {***}3 as may be
referred to it by the State Government.
(2) The State Government 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. Substituted by section 5 of Uttarakhand Act No. 02of 2004.
2. Added by section 6 ibid.
3. Repealed words by section 8 and 9 of the Uttrakhand Act no. 17 of 2015
Powers of the
Commission
12 The Commission shall, while investigating 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 a nd 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 that may be prescribed.
CHAPTER-IV
FINANCE ACCOUNTS AND AUDIT
Grants by the
State Govt.
13 (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 Govt. may think fit for being
utilized for the purposed of this Act.
(2) The Commission out of the grant referred to in sub -section (1) 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 mai ntain proper accounts and other relevant records
and prepare an annual statement of accounts in such from as may be
prescribed.
(2) A copy of the annual statement of accounts shall be forwarded 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, 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
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 accepta nce, if any, of 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, [Vice-
Chairman]1
Members and
Employees of
Commission to
be public servant
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, 1860.
1. Subs. by section 4 of Uttarakhand Act No. 02of 2004.
Penalty. 18 Whoever being legally bound to o bey any order of the Commission under
section 12, intentionally omits to do so, shall on conviction be punished
under sections 174, 175, 176, 178, 179 or 180 of Indian Penal Code, 1860,
as the case may be.
Cognizance of
offences
19 No court shall take c ognizance of an offence specified in section 18 except
on a complaint in writing of the Chairman , [Vice-Chairman]1 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 of this Act or the rules made there under.
Power to make
Rules
21 (1) The State Government may, be notific ation, 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 ot her terms and conditions
of service of the Members under sub -section (5) of section 5 and the
officers and other employees 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 accoun ts 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 section15;
(e) any other matter which is required to be, or may be prescribed.
Power to remove
difficulties.
22 If any --
(1) 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 appears to it to be necessary
or expedient for removing the difficulty.
(2) No order under sub-section (1) shall 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 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 Uttarakhand Act.
Repeal and
savings
Repealing of
Uttarakhand
Commission for
Scheduled Castes,
Scheduled Tribes
and Other
Backward Classes
Act, 2001
23 (1) The Uttarakhand Scheduled Castes, Scheduled Tribes and Other Backward
Classes Act, 2001 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the
provisions of the Act referred to in sub section (1) shall be deemed to have
been done or taken under the provisions of th is Act as if the provisions of
this Act were in force at all material times.
1. Subs. by section 4 of Uttarakhand Act No. 02of 2004.