LexThe Uttarakhand Schedule Tribe Comission Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 131 iathd`r la[;k&;w0,0@Mh0,u0&30@02
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] jfookj] 16 twu 2002 bZ0
T;s’B] 26] 1924 “kd lEor~
mÙkjkapy “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 219@fo/kk;h ,oa lalnh; dk;Z@2002
nsgjknwu] 19 twu] 2002
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 vYila[;d vk;ksx fo/ks;d] 2002 dks fnukad 16 twu]2002 dks vuqefr iznku dh vkSj
og mRrajkpy vf/kfu;e la[;k 09] lu 2002 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk
izdkf”kr fd;k tkrk gSA
mRRkjk[k.M vYila[;d vk;ksx vf/kfu;e] 2002
¿vf/kfu;e la[;k 09 o’kZ 2002À
jkT; vYila[;d vk;ksx dh LFkkiuk djus vkSj mlls lEcfU/kr ;k vkuq’kkafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds frjiuosa o’kZ esa fuEufyf[kr vf/kfuf;e cuk;k tkrk gS %&
v/;k;&,d
izkjfEHkd
Lakf{kIr uke foLrkj
vkSj izkjEHk
1- ¼1½ ;g vf/kfu;e mRRkjk[k.M vYila[;d vk;ksx vf/kfu;e] 2002 dgk tk;sxkA
¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M esa gksxk]
¼3½ ;g ,sls fnukad dks izo`Rr gksxk tSlk ljdkj bl fufeRr vf/klwpuk }kjk fu;r djsaA
ifjHkk’kk;sa 2- bl vf/kfu;e esa tc rd dh lUnHkZ ls izfrdwy vk”kf;r u gks(
¼d½ ^vk;ksx* dk rkRi;Z /kkjk 3 ds v/khu xfBr mRrjk[k.M vYila[;d vk;ksx ls gS(
¼[k½ ^ljdkj* dk rkRi;Z mRrjk[k.M dh ljdkj ls gS(
¼x½ ^lnL; * dk rkRi;Z vk;ksx ds lnL; ls gS ] vkSj blesa vk;ksx ds v/;{k ¿rFkk
mik/;{kÀ1 Hkh lfEefyr gS(
¼?k½ ^vYila[;d* dk rkRi;Z ljdkj }kjk bl vf/kfu;e ds iz;kstuksa ds fy;s bl :Ik
esa vf/klwfpr fdlh leqnk; ls gSA
v/;k;&nks
vk;ksx
mRrjk[k.M vYla[;d
vk;ksx dk xBu
3- ¼1½ bl vf/kfu;e d s v/khu iznRr “kfDr;ksa dk iz;ksx vkSj leuqnsf”kr d`R;ksa dk ikyu
djus ds fy;s ljdkj ,d fudk; dk xBu djsxh ftls mRrjk[k.M vYila[;d vk;ksx
ds uke ls tkuk tk;sxkA
¿¼2½ vk;ksx esa vYila[;d leqnk; ds izfrf’Br ;ksX;rk vkSj lR;fu’Bk okys O;fDr;ksa esa ls
ljdkj }kjk uke&fufnZ’V ,d v/;{k] nks mik/;{k vkSj ukS lnL;] ftuesa ,d efgyk
gks] gksaxsAÀ3
v/;{k vkSj lnL;ksa
dh inkof/k vkSj lsok
dh “krsZa
4- ¿¼1½ v/;{k] mik/;{k vkSj izR;sd lnL; vius in /kkj.k djus ds fnukad ls ikap o’kZ dh
vof/k ds fy;s in /kkj.k djsxk(À4
¼2½ ¿v/;{k] mik/;{k rFkk lnL;À2 ljdkj dks lEcksf/kr lgLrk {kfjr i= }kjk ;FkkfLFkfr
v/;{k ;k lnL; ds in ls fdlh le; ij R;kxi= ns ldrk gS(
¼3½ ljdkj mi/kkjk ¼2½ esa fufnZ ’V fdlh O;fDr dks v/;{k ;k lnL; ds in ls gVk nsxh]
;fn og O;fDr%&
1- mÙkjk[k.M vf/kfu;e la0 03 o’kZ 2004 dh /kkjk 2 }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 4 }kjk izfrLFkkfirA
3- mRrjk[k.M vf/kfu;e la[;k 13 o’kZ 2014 dh /kkjk 2 }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 3 }kjk izfrLFkkfirA
¼d½ vuqeksfpr fnokfy;k gks tkrk gS]
¼[k½ fdlh vijk/k dss fy;s ftllsa ljdkj dh jk; esa uSfrd v/ kerk vUrZxzLr gS]
fl) nks’k Bgjk;k tkrk gS vkSj dkjkokl ls nf.Mr fd;k tkrk gS(
¼x½ fod`r fpRr dk gks tkrk gS vkSj fdlh l{ke U;k;ky; }kjk ,sl k ?kksf’kr dj
fn;k tkrk gS]
¼?k½ dk;Z djusa ls bUdkj dj nsrk gS ;k dk;Z djus esa v{ke gks tkrk gS]
¼³½ vk;ksx ls vuqifLFkfr dk vodk”k izkIr fd;s fcuk vk;ksx dh ykxkrkj rhu
cSBdksa ls vuqifLFkr gksrk gS]
¼p½ ljdkj dh jk; esa] v/;{k ;k lnL; dh fdlh fLFkfr dk fdlh izdkj nq:Ik;ksx
fd;k gS ftlls ml O;fDr dk in ij cus jguk vYila[;d ksa ds fgrks ;k
yksdfgr ds fy;s gkfudkjd gks x;k gS %
ijUrq fdlh O;fDr dks bl [k.M ds v/khu ugh gVk;k tk;sxk tc rd
fd ml O;fDr dks bl ekeys esa lqus tkus dk ;qfDr &;qDr volj u ns fn;k
x;k gks]
¼4½ mi/kkjk ¼2½ ds v/khu ;k vU;Fkk gqbZ fdlh fjfDr dks u; s uke funsZ” ku }kjk Hkjk
tk;sxkA
¼5½ v/;{k vkSj lnL;ksa dks ns; osru vkSj HkRrs vkSj mudh lsok ds vU; fucZU/ku vkSj “krsZ
,slh gksxha tSlh fofgr dh tk;saA
vk;ksx ds vf/kdkjh
vkSj vU; deZpkjh
5- ¼1½ ljdkj bl fo/ks;d ds v/khu vk;ksx }kjk d`R;ksa ds n{krkiw.kZ ikyu ds fy;s ,d lfpo
,oa vU; vf/kdkfj;ksa vkSj deZpkfj;ksa dh] tks vko”;d gks] O;oLFkk djsxhA
¼2½ vk;ksx ds iz;kstuksa ds fy;s fu;qDr vf/kdkfj;ksa vkSj deZpkfj;ksa dks ns; osru vkSj HkRrs
vkSj mudh lsok ds vU; fucZU/ku vkSj “krsZa ,slh gksxh tsSlh fofgr dh tk;saA
osru vkSj HkRrs dk
vuqnkuksa ls fn;k
tkuk
6- ¿v/;{k] mik/;{k rFkk lnL;À1 dks ns; osru vkSj HkRrs vkSj iz”kklfud O;;] ftlesa
/kkjk 5 esa fufnZ’V vf/kdk fj;ksa vkSj vU; deZpkfj;ksa dks ns; osru ] HkRrs vkSj isa”ku
lfEefyr gS] dk Hkqxrku /kkjk 10 dh mi/kkjk ¼1½ esa fufnZ’V vuqnkuksa ls fd;k tk;sxkA
fjfDr;ksa bR;kfn
vk;ksx dh dk;Zok &
fg;ksa dks vfof/k ekU;
ugha djsxh
7- vk;ksx dk dksbZ dk;Z ;k dk;Zokgh dsoy fdlh fjfDr ds fo|eku gksus ;k vk;ksx ds
xBu esa =qfV ds vk/kkj ij fooknxzLRk ;k vfof/kekU; ugha gksxhA
vk;ksx }kjk izfdz;k
fofu;fer fd;k tkuk
8- ¼1½ vk;ksx] tc dHkh vko”;d gks] ,sl s le; vkSj LFkku ij tSlk v/;{k mfpr le>sa]
viuh cSBd djsxkA
¼2½ vk;ksx Lo;a viuh izfd;k fofu;fer djsxkA
¼3½ vk;ksx ds leLr vkns”k vkSj fofuf”p; lfpo ;k vk;ksx ds fdlh vU; vf/kdkjh }kjk]
ftls bl fufeRr lfpo }kjk lE;d :Ik ls izkf/kd`r fd;k tk;] vf/kizekf.kr fd;s
tk;sxsaA
1- mRrjk[k.M vf/kfu;e la0 03 o’kZ 2004 dh /kkjk 4 }kjk izfrLFkkfirA
¿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] mik/;{k }k jk
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
¼5½ ;fn v/;{k vkSj mik/;{k nksuksa ds i n fjDr gks tkrs gSa rks v/;{k in ds drZO;ksa dk
fuoZgu ,sls lnL; }kjk] ftls jkT; ljdkj vkns”k }kjk funsZf”kr djsa] fd;k tk;sxkAÀ1
v/;k;&rhu
vk;ksx ds d`R;
vk;ksx ds d`R; 9- ¼1½ vk;ksx leLr ;k fdlh fuEufyf[kr d`R; dk ikyu djsxk] vFkkZr~ %&
¼d½ mRrjk[k.M esa vYila[;dksa ds fodkl dh izxfr dk ewY;kdau djuk(
¼[k½ lafo/kku vkSj jkT; fo/kku lHkk }kjk ikfjr vf/kfu;eksa@fof/k;ksa esa micfU/kr
vYila[;dksa ls lEcfU/kr j{kksik;ksa ds dk;Zdj.k dk vuqJo.k djuk(
¼x½ ljdkj ls vYila[;dksa ds fgrksa ds laj{k.k ds fy;sa j{kksik; ds izHkkoh dk;kZUo;u
ds fy;s flQkfj”k djuk(
¼?k½ vYila[;dksa ds vf/kdkjksa vkSj j{kksik;ksa ls oafpr fd;s tkus ds lEcU/k esa
fofufnZ’V f”kdk;rksa dks ns[kuk vkSj ,sls ekeyksa dks leqfpr izkf/kdkfj;ksa ds le{k
mBkuk(
¼³½ vYila[;dksa ds fo:) fdlh foHksn ls mRiUu gksus okyh leL;kvksa dk v/;;u
djokuk vkSj muds fujkdj.k ds mik;ksa dh flQkfj”k djuk(
¼p½ vYila[;dksa ds l kekftd] vkfFkZd vkSj “kSf{kd fodkl ls lEcfU/kr fo’k;ksa ij
v/;;u] “ksk/k vkSj fo”ys’k.k dk lapkyu djuk(
¼N½ fdlh vYila[d ds laca /k esa ljdkj }kjk leqfpr mik; fd;s tkus gsrq lq>ko
nsuk(
¼t½ ljdkj dks vYila[;dksa ls lEcfU/kr fdlh fo’k; vkSj fo”ks’kdj muds }kjk vuqHko
dh tkus okyh dfBukb;ksa ds laca/k esa fu;rdkfyd ;k fo”ks’k fjiksVZ nsuk( vkSj
¼>½ dksbZ vU; ekeyk] tks jkT; ljdkj }kjk mls fufnZ’V fd;k tk;A
¼2½ ljdkj mi/kkjk ¼1½ ds [k.M ¼x½ esa fufnZ’V flQkfj”kksa ij dh xbZ ;k izLrkfor
dk;Zokgh dks Li’V djrs gq, vkSj ;fn dksbZ flQkfj”k Lohdkj ugha dh xbZ gS rks
mldk dkj.k nsrs gq, ,d Kkiu ds lkFk jkT; fo/kku lHkk ds le{k j[kok;saxh]
¼3½ vk;ksx dks mi/kkjk ¼1½ ds [k.M ¼d½] ¼[k½ vkSj ¼?k½ esa mfYyf[kr d`R;ksa ds ikyu esa ;g
lHkh “kfDr;ka gks axh] tks fdlh flfoy U;k;ky; esa fdlh okn dh lquokbZ ds le;
fufgr gSa vkSj fo”ks’kdj fuEufyf[kr fo’k;ksa ds laca/k esa vFkZkr%
¼d½ fdlh O;fDr dks leu djuk vkSj gkftj djkuk rFkk “kiFk ij mldh ijh{kk
djuk(
¼[k½ fdlh nLrkost izdV vkSj is”k djus dh vis”kk djuk(
¼x½ “kiFk i=ksa ij lk{; xzg.k djuk(
1- mÙkjk[k.M vf/kfu;e la0 03 o’kZ 2004 dh /kkjk 5 }kjk c<+k;k x;kA
¼?k½ fdlh dk;kZy; ls dksbZ yksd vfHkys[k ;k mldh izfrfyfi visf{kr djuk(
¼³½ lkf{k;ksa vkSj nLrkostksa dh ijh{kk ds fy;s deh”ku tkjh djuk] vksSj
¼p½ dksbZ vU; fo’k; tks fofgr fd;k tk;A
v/;k;&pkj
foRr ys[kk vkSj ys[kk ijh{kk
Lkjdkj }kjk vuqqnku 10- ¼1½ ljdkj] jkT; fo/kku lHkk }kjk bl f ufeRr fof/k }kjk fd;s x;s lE;d fofu;ksx ds
Ik”pkr~ bl vf/kfu;e ds iz;kstuksa ds fy;s mi;ksx fd;s tkus ds fy;s vuqnku ds :Ik
esa /ku dh ,slh jkf”k] tSlk ljdkj mfpr le>s] vk;ksx dks Hkqxrku djsxhA
¼2½ vk;ksx bl vf/kfu;e ds v/khu d`R;ksa dk ikyu djus ds fy; s ,slh jkf”k] tSlh og
mfpr le>s O;; dj ldrk gS vkSj ,slh jkf”k dks mi/kkjk ¼1½ esa fufnZ’V vuqnku ls
ns; O;; ds :Ik esa le>k tk;sxkA
Okkf’kZd fjiksVZ 11- ¼1½ vk;ksx mfpr ys[ks vkSj vU; lqlaxr vfHkys[k j[ksxk vkSj ys[kksa dk ,d okf’kZd fooj.k
,sls izi= rS;kj djok;sxk tSlk ljdkj }kjk bl fufeRr lkekU; ;k fo”ks’k vkns”k }kjk
fofufnZ’V fd;k tk;A
¼2½ ys[kk vkSj ys[kk ijh{kk& ys[kksa ds okf’kZd fooj.k vkSj cSysUl “khV dh ,d izfr ljdkj
dks izLrqr dh tk;sxh] tks mudh ys[kk ijh{kk djok;sxhA
jkT; fo/kku e.My
ds le{k j[kh tkus
okyh okf’kZd fjiksVZ
vkSj ys[kk ijh{kk
12- vk;ksx izR;sd foRrh; o’kZ ds fy;s ,sls izi= esa] vkSj ,sl s le; ij] tSlk fofgr fd;k
tk;] iwoZorhZ foRrh; o’kZ ds nkSjku vius fdz;kdykiksa dk iwjk fooj.k nsrs gq, viuh
okf’kZd fjiksVZ rS;kj djsxk vkSj mldh ,d izfr ljdkj dks vxzlkfjr djsxk-
fjiksVZ 13- Lkjdkj fjiksVZ izkIr gksus ds Ik”pkr ;Fkk”kh?kz muls nh xbZ flQkfj”kksa ij dh xbZ
dk;Zokgh vkSj ,slh fdlh flQkfj”k dks vLohdkj fd;s tkus ds dkj.kksa ;fn dksbZ gks] ds
Kkiu ds lkFk okf’kZd fjiksVZ vkSj ys[kk ijh{kk fjiksVZ fo/kku e.My ds le{k j[kok;sxhA
v/;k;&ikap
izdh.kZ
vk;ksx ds ¿v/;{k]
mik/;{k] lnL;À1
vkSj deZpkjh yksd
lsod gksaxs
14- vk;ksx ds ¿v/;{k] mik/;{k rFkk lnL;À1 vkSj deZpkfj;ksa dks Hkkjrh; n.M lafgrk]
1860 dh /kkjk 21 ds vUrxZr yksd lsod le>k tk;sxkA
“kkfLr 15- Tkks dksbZ /kkjk 9 dh mi/kkjk ¼3½ ds v/khu vk;ksx ds fdlh vkns”k ;k funs”k dk ikyu
djus ds fy;s oS| :I k ls vkc) gksrs gq, ml vkns”k ds fuos”k dh voKk djs rks
;FkkfLFkfr Hkkjrh; n.M lafgrk 1860 ¼vf/kfu;e la[;k 45 lu 1960½ dh /kkjk 174]
175] 176] 178] 179 ;k 180 ds v/khu nf.Mr fd;k tk;sxkA
vijk/k dk laKku 16- dksbZ U;k;ky; /kkjk 15 esa fofufnZ’V vijk/k dk laKku] ¿v/;{k] mik/;{k rFkk lnL;À1
;k vk;ksx vk;ksx }kjk bl fufeRr izkf/kd`r fdlh vf/kdkjh ds fyf[kr ifjokn ij gh
djsxk vU;aFkk ughA
1- mÙkjk[k.M vf/kfu;e la0 03 o’kZ 2004 dh /kkjk 4 }kjk izfrLFkkfirA
fu;e cukus dh
“kfDr
17- ¼1½ ljdkj vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa d s dk;kZUo;u ds fy;s fu;e cuk
ldrh gS]
¼2½ fo”ks’kr% vkSj iwoZxkeh “kfDr;ksa dh O;kidrk ij izfr dwy izHkko Mkys fcuk ,sls fu;eksa esa
fuEufyf[kr] leLr ;k fdUgha fo’k;ksa dh O;oLFkk dh tk ldrh gS] vFkkZr&
¼d½ /kkjk 4 dh mi/kkjk ¼5½ ds v/khu ¿v/;{k] mik/;{k rFkk lnL;À1 vkSj /kkjk 5 dh
mi/kkjk ¼2½ ds v/khu vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkSj HkRrs
vkSj lsok ds vU; fucZU/ku vkSj “krsaZ(
¼[k½ /kkjk 9 dh mi/kkjk 3 [k.M ¼[k½ d v/khu dksbZ vU; ekeyk-
¼x½ izi= ftlesa /kkjk 11 dh mi/kkjk¼1½ ds v/khu ys[kksa dk okf’kZd fooj.k j[kk
tk;sxk]
¼?k½ izk:Ik ftlesa vkSj le; ftl ij /kkjk 12 ds v/khu y s[kksa dk okf’kZd fjiksVZ
rS;kj dh tk;sxh]
¼³½ dksbZ vU; ekeyk] ftls fofgr fd;k tkuk visf{kr gks ;k fd;k tk;A
dfBukbZ;ksa dks nwj
djus dh “kfDr
18- ¼1½ ;fn bl vf/kfu;e ds micU/kksa d s izHkkoh cukus esa dksbZ dfBukb;ka mRiUu gksrh gS rks
ljdkj vf/klwf pr vkns”k }kjk ,sls micU/k cuk ldr h gS tks bl vf/kfu;e ds
micU/kksa ls vlaxr u gks vkSj dfBukb;ksa dks nwj djus ds fy;s m ls vko”;d vkSj
lehphu izrhr gksA
¼2½ bl vf/kfu;e d s izkjEHk ds fnukad ls nks o’kZ dh lekfIr ds I k”pkr mi/kkjk ¼1½ ds
v/khu dksbZ vkns”k ugha fn;k tk;sxkA
¼3½ mi/kkjk ¼1½ d s v/khu fd;k x;k izR;sd vkns”k] ;Fkk”kD; “kh?kz jkT; fo/kku lHkk ds
le{k j[kk tk;sxk vkSj mRrj 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`Rr gksaxsa tSls os fdlh mRrjk[k.M vf/kfu;e ds
v/khu ljdkj }kjk cuk;s x;s fu;eska d lEcU/k esa ykxw gksrs gSaA
mRrj izns”k vf/kfu;e
la[;k 22 lu 1994
dk fujlu
19- mRrj izns”k vYila[;d vk;ksx vf/kfu;e 1994 ,rn~}kjk tgka rd mRr jk[k.M jkT;
esa ykxw gksus dk iz”u gS] bl vf/kfu;e dh /kkjk 1 dh mi/kkjk ¼3½ ds v/khu izo`Rr
vf/klwpuk dh frfFk ls fujlu fy;k tkrk gSA
vYila[;d vk;ksx gsrq LVkQ dh vko”;drk
Ikn uke Iknksa dh la[;k Oksrueku
1 2 3
1- Lkfpo vk;ksx ¼Js.kh 2 dk in½ 1 8000&13500
2- Ysk[kkdkj 1 5000&8000
3- oS;fDrd lgk;d vk;ksx ds v/;{k ds fy;s 1 5000&8000
4- ofj’V fyfid 1 4000&6000
5- dfu’V fyfid lg dEI;wVj vkWijsVj 1 3050&4590
6- pkyd ¼,d pkyd v/;{k rFkk ,d pkyd lfpo
ds fy,½
2 3050&4590
7- prqFkZ Js.kh dehZ ¼,d pijklh v/;{k ds fy;s ,d
pijklh nks vU; lnL;ksa ds fy, ,d pijklh
lfpo ds fy;s rFkk ,d pijklh dk;kZy; ds fy,½
4 2550&3200
uksV %& lQkbZ o lqj{kk dh O;oLFkk lafonk ij dh tk;sxhA
vYila[;d vk;ksx ds fy, foRrh; vko”;drk
¼/kujkf”k yk[k esa½
1 v/;{k ,oa vU; n ks lnL;ksa ds fy, ,d eq”r ekuns; :0 15000
izfrekg dh nj ls
5-40
2 vk;ksx ds lfpo ds osru HkRrksa ds fy, 8000&13500 ds osrueku
ij Js.kh 2 dk in
1-44
3 Yks[kkdkj osrueku 5000&8000 ij ns; osru HkRrs 0-90
4 v/;{k ds fy;s oS;fDrd lgk;d osrueku 5000&8000 ij ns;
osru HkRrs
0-90
5 Okfj’V fyfid osrueku 4000&6000 ij ns; osru HkRrs 0-72
6 dfu’V fyfid lg dEI;wVj vkWijsVj osrueku 3050&4590 0-56
7 Pkkyd osrueku 3050&4590 1-12
8 prqFkZ Js.kh deZpkjh osrueku 2550&3200 1-836
9 ,d dkj v/;{k ds fy, rFkk ,d Mhty thi lfpo ds fy, 8-00
10 dk;kZy; Hkou dk fdjk;k :0 10000 izfrekg dh nj ls 1-20
11 dEI;wVj ,d 1-00
12 QksVksLVsV e”khu ,d 1-00
13 VsfyQksu ,d 0-50
14 QSDl ,d 0-20
15 QuhZpj ,oa lkt lTtk 2-00
16 dk;kZy; ys[ku lkexzh ,oa vkdfLed O;; 1-00
17 ;k=k HkRrk 0-50
;ksx%& 28-276
THE UTTARAKHAND COMMISSION FOR MINORITIES ACT, 2002
[Act No. 09 of 2002]
To constitute a Commission for minorities in Uttarakhand and to provide for matters connected
therewith or incidental therein
AN
ACT
It is hereby enacted in the fifty-third year of the Republic of India as follows:-
CHAPTER-I
Preliminary
Short title, extent
and
commencement
1- (1) This Act may be called the Uttara khand Commission for Minorities Act
2002.
(2) It shall extend to the whole of Uttrankhand.
(3) It shall come into force on such date as t he Government may by
notification, publish in this behalf.
Definitions 2 In this Act unless a contrary intention appears from the context
(a) “Commission” means the Uttara khand Commission for Minorities
constituted under section 3;
(b) “Government” means Government of Uttarakhand.
(c) “Member” means a Member of the Commission and includes the Chairman
[and Vice-Chairman]1 of the Commission;
(d) “Minority” for the purposes of this Act, means a community not ified as
such by the Government.
CHAPTER-II
The Commission
Constitution of
the Uttara khand
Commission for
Minorities
3 (1) The Government shall constitute a body to be known as the Uttara khand
Commission for minorities to exercise the powers conferred on, and to
perform the functions assigned to it under this Act,
(2) [The Commission shall consist of a Chairman, two Vice-Chairman and nine
members which includes a woman amongst the person of eminence ability
and integrity from minority communities]3
Term of office
and conditions of
service of
Chairman an d
members
4 (1) [The Chairman, Vice -Chairman and every Member shall hold office for a
term of five years from the date he/she assumes office.]4
(2) The [Chairman, Vice-Chairman and Members] 2 may, by writing under his
hand addressed to the Government, resign from t he office of the Chairman
or, as the case may be, of the member at any time.
(3) The Government shall remove a person from the office of the Chairman or a
member referred to in sun-section(2) if that person;
1. Substituted by section 2 of Uttarakhand Act No. 03 of 2004.
2. Subs. by section 4 ibid.
3. Substituted by section 2 of Uttrakhand Act no. 13 of 2014.
4. Subs by section 3 ibid.
(a) becomes an un discharged insolvent;
(b) is convicted and sentenced to imprisonment for an offence, which in
the opinion, of the Government involves moral turpitude;
(c) becomes of unsound mind and stands so declared by a competent
Courts;
(d) refuses to act or becomes incapable of acting;
(e) is, without obtaining leave of ab sence from the Commission absents
from three consecution meeting of the Commission; or
(f) has, in the opinion of the Government, so abused the position of the
Chairman or Member as to render that person’s Continuance in office
detrimental to the interests of minorities or the public interest;
Provided that no person shall be removed under this clause until
that person has been given a reasonable opportunity of being heard in
the matter.
(4) A vacancy caused under sub-section (2) or otherwise shall be filled by fresh
nomination.
(5) The salaries and allowances payabl e to and the other terms and conditions
of service of, the Chairman and members shall be such as may be
prescribed.
Officers and
other employees
of the
Commission
5- (1) The State Government shall provide the Commission with a secretary and
such other office rs and employees as may be necessary for the efficient
performance of the functions of the Commission.
(2) The salaries and allowances payable to and the other terms and conditions
of services 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
6- The salaries and allowances payable to the [Chairman, Vice-Chairman and
Members]1 and the administrative expenses, including salaries allowances
and pensi on 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 10.
Vacancies etc.
not to invalidate
proceeding of the
Commission
7- No act or proceeding of the Commission shall be questioned or shall be
invalid merely on the ground of the existence of any vacancy or defect in
the constitution of the Commission.
Procedure to be
regulated
8- (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) All orders and decisions of the commission shall be authenticated by the
secretary or any other officer of commission duly authorized by the
secretary in this behalf.
1. Substituted by section 4 of Uttarakhand Act No. 03 of 2004.
(4) [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, these duties
shall, until the new Chairman assumes office or the ex isting Chairman
resumes his office, as the case may be, be discharged by the Vice -
Chairman.
(5) If the officers of both Chairman and Vice -Chairman become vacant, the
duties of the office of Chairman shall be discharged by such member, as the
State Government may, by order, direct.]
CHAPTER-III
Functions of the Commission
Functions of the
Commission
9- (1) The Commission shall perform all or any of the following functions
namely:-
(a) evaluate the progress of the development of minorities in Uttarakhand;
(b) monitor the working of the safeguards in respect of minorities provided
in the constitution and in laws enacted by the State legislature;
(c) make recommendations for the effective implementation of safeguards
for the protection of the interests of minorities by the Government;
(d) look into specific complaints regarding deprivation of rights and
safeguards of the minorities and take up such matters with the
appropriate authorities;
(e) cause studies to be undertaken into problems arising out of any
discrimination against minori ties and recommend measures for their
removal;
(f) conduct studies, research and analysis on the issues relating to socio -
economic and educational development of minorities;
(g) suggest appropriate measures in respect of any minority to be
undertaken by the Government;
(h) make periodical or special reports to the Government on any matter
pertaining to minorities and in particular difficulties confronted by
them; and
(i) any other matter which may be referred to it by the Government.
(2) The Government shall cause the recommen dations referred to in clause (c)
of sub -section (1) 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 reason for the non -acceptance if any of such
recommendations.
(3) The Commission shall, while performing any of the functions mentioned in
clause (a) (b) and (d) of sub -section (1) have all the powers of a civil court
trying a suit and in particular, in respect of the following matters; namely:--
(a) summoning and enfo rcing the attendance of any person and
examining him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
1. Substituted by section 4 of Uttarakhand Act No. 03 of 2004.
(d) requisitioning any public record or copy thereof from any office ;
(e) issuing commissions or the examination of witnesses and documents;
and,
(f) any other matter which may be prescribed.
CHAPTER-IV
Finance, Accounts and Audits
Grant by the
Government
10- (1) The Government shall, after due appropri ation made by the State
Legislature by law in this behalf pay to the commission by way of grants
such sums of money as the government may think fit for being utilized for
the purpose of this Act.
(2) The commission may spend such sums as it thinks fit for pe rforming 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
11- (1) The Commission shall maintain proper accounts and other relevant records
and shall cause to be prepared an annual statement of accounts in such form
as may be specified by the Government by general or special order in this
behalf.
(2) A copy of the annual statement of accounts and the balance sheet shall be
submitted to the Government which shall cause the same to be audited.
Annual Report 12- 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 top the State Government.
Annual Report
and audit report
to be laid before
State Legislature
13- The Government shall cause the annual report together with a memorandum
of action taken on the recommendations contained there in and the reason
for the non-acceptance if any of such recommendations and the audit report
to be laid as soon as possible after the reports are received before the State
legislature.
CHAPTER-V
Miscellaneous
[Chairman, Vice-
Chairman,
Members]1 and
staff o f the
commission to
be public servant
14- The [Chairman, Vice-Chairman, members]1 and employees of the
commission shall be deemed to be public servants within the meaning of
section 21 of the Indian Penal Code 1860.
Penalty 15- Whoever, being legally bo und to obey any order or direction of the
commission under sub -section (3) of section 9, disobeys such order or
direction shall be punishable under sections 174,175,176,178,179 or 180 of
the Indian Penal Code,1860 (Act XLV of 1860) as the case may be.
Cognizance of
offences
16- No court shall take cognizance of the offences specified in section 15 except
on the complaint in writing of the chairman or a Member or of an Officer of
the Commission authorized in this behalf by the commission.
1. Substituted by section 4 of Uttarakhand Act No. 03 of 2004.
Power to make
Rule
17- (1) The 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 an allowances payable is and the other terms and conditions
of service of the Chairman and Members under sub -section 5 of
section 4 and of officers and other employees under sub -section 2 of
section 5.
(b) any other matter under clause (f) of sub section(3) of section 9;
(c) the form in while the annual statement of accounts shall be
maintained under sub-section (1) of section 11;
(d) the form in and the time at which the annual report shall be prepar ed
under section 12;
(e) any other matter which is required to be; or may be prescribed.
Power to remove
difficulties
18- (1) If any difficulty arises in giving effect to the provisions of this Act the
Government may by a notified order make such provisions not
inconsistent with the provisions 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 the
period of two years from the commencement of this Act.
(3) Every order made under sub -section (1) shall be laid as soon as may be
before the State Legislature and the provisions of sub -section (1) of
section 23-A of Uttar Pradesh General Clauses Act, 1904 shall apply as
they apply in respect of rules made by the Government under any
Uttarakhand Act.
Repeal of U.P.
Act no 22 of
1994
19- The Uttar Pradesh commission for Minorities Act, 1994 is hereby
repealed in Uttaranchal after the publication under sub -section (3) of
section 1 of notification of this Act.
Requirement of Staff for the Minority Commission
Sl. No. Designation No. of Post Pay Scale
1 2 3 4
1 Secretary of the commission (class II post 1 8000&13500
2 Accountant 1 5000&8000
3 Personal Assistance for Chairman of the
commission
1 5000&8000
4 Senior clerk 1 4000&6000
5 Junior clerk com computer operator 1 3050&4590
6 Driver (one for chairman & one for Secretary) 2 3050&4590
7 Fourth class(one for chairman, one for two other
member, one for secretary and one for office)
4 2550&3200
Note:- Arrangement of sweeper and security will be done on contact basic;
Financial requirement for minority Commission
(Amount in lakh)
1 Lump sum honorarium for chairman and other two member
@ 15,000 per month
5-40
2 Pay and allowances for secretary of the commission at pay
scale of 8000-13500 for class II post
1-44
3 Pay and allowances of Accountant at pay scale 5000-8000 0-90-
4 Pay and allowances of P.A. to chairman at the pay scale of
5000-8000
0-90
5 Pay and allowances of senior clerk at the pay scale of 4000-
6000
0-72
6 Pay and allowances of junior clerk cum computer operator
at the pay scale of 3050-4590
0-56
7 Pay and allowances of Driver at the pay scale of 3050-4590 1-12
8 Fourth class employees at the pay scale of 2550-3200 1-836
9 One car for chairman and one Diesel jeep for secretary 8-00
10 Rent of office building @ 10,000 per month 1-20
11 Computer 1-00
12 Photostat Machine 1-00
13 Telephone 0-50
14 Fax machine 0-20
15 Furniture and furnishing 2-00
16 Office stationery and contingency 1-00
17 Traveling allowance 0-50
Total 28-276