LexThe Uttarakhand Gairsen Development Council Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 197 iathd`r la[;k&30@2012&14
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] cq/kokj] 03 fnlEcj 2014 bZ0
vxzgk;.k]12] 1936 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 311@xxxvi(3)/2014/85(1)@2014
nsgjknwu] 03 fnlEcj] 2014
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjk[k.M fo/kku lHkk }kjk
ikfjr mRrjk[k.M jkT; xSjlSa.k fodkl ifj ’kn fo/ks;d] 2014 dks fnukad 02 fnlEcj] 2014 dks vuqefr
iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 26 o’kZ 2014 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl
vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
mÙkjk[k.M jkT; xSjlSa.k fodkl ifj’kn vf/kfu;e] 2014
¼mÙkjk[k.M vf/kfu;e la[;k 26 o’kZ 2014½
¼Hkkjr x.kjkT; ds 65osa o’kZ esa jkT;iky }kjk iz[;kfir½
mÙkjk[k.M jkT; xSjlSa.k fodkl ifj’kn vkSj mlls lacaf/kr vku q’kkafxd fo’k;ksa ds
fofu;e ds fy;s&
vf/kfu;e
ÞHkkjr x.kjkT; ds 65osa o’kZ esa fo/kkulHkk }kjk fuEufyf[kr :i ls vf/kfu;fer gksß
v/;k;&,d
izkjfEHkd
1- ¼1½ bl vf/kfu;e dk laf{kIr uke xSjlSa.k fodkl ifj’kn vf/kfu;e] 2014
gSA
¼2½ bl dk foLrkj tuin peksyh ds fodkl [k.M xSjlSa.k rFkk tuin
vYeksM+k ds fodkl [k.M pkS[kqfV;k {ks= esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
2- bl vf/kfu;e esa tc rd fd lanHkZ ls ;k vU;Fkk visf{kr u gks&
¼d½ Þifj’knß ls /kkjk 4 dh mi/kkjk ¼1½ ds vUrxZr xfBr mÙkjk[k.M jkT;
xSjlSa.k fodkl ifj’kn vfHkizsr gSa]
¼[k½ Þfofgrß ls bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr
vfHkizsr gS]
¼x½ ÞljdkjÞ ls mÙkjk[k.M jkT; ljdkj vfHkizsr gS]
¼?k½ Þv/;{kß ls xSjlSa.k fodkl ifj’kn dk v/;{k vfHkizsr gS vkSj mlds
vUrxZr mlds lnL; Hkh gSaA
¼M½ Þlg&v/;{kß ls xSjlSa.k fodkl ifj’kn dk lg&v/;{k vfHkizsr gaS]
¼p½ ÞfoÙkh; o’kZß ls ekg vizSy dh igyh rkjh[k ls izkjEHk gksdj vxys
dSys.Mj o’kZ dh 31 ekpZ dks lekIr gksus okys o’kZ vfHkizsr gS]
¼N½ Þeq[; dk;Zdkjh vf/kdkjhß ls ifj’kn dk eq[; dk;Zdkjh vf/kdkjh
vfHkizsr gSA
laf{kIr
uke]foLrkj
vkSj izkjEHk
ifjHkk’kk,¡
¼t½ ÞvoLFkkiuk fodk lß ls voLFkkiuk fodkl ls lEcfU/kr
leLr ;kstuk;sa ;F kk lM+d] fo|qr] LoPNrk] ty lEHk j.k rFkk vU;
ukxfjd lqfo/kk,a ,oa vko”;d lsokvksa dh O;oLFkk gsrq ;kstuk ,oa
fØ;kUo;u vfHkizsr gSaA
v/;k;&nks
3- ifj’kn fuEu dk;ksZa dk fuoZgu djsxh&
¼1½ xSjlSa.k ,oa pkS[kqfV;k fodkl [k.M esa voLFkkiuk fodkl ls lEcfU/kr
leLr ;kstukvksa dk fØ;kUo;u ,oa lapkyu djukA
¼2½ ifj’kn {ks= ds fu;ksftr fodkl ds fy, ekLVj@tksuy Iyku ykxw
djkukA
¼3½ ifj’kn {ks= ds fodkl gsrq ;Fkk vko”;d fofHkUUk izdkj dh
ubZ ;kstuk;sa rS;kj dj lqfu;ksftr jhfr ls lesfdr fodkl lqfuf”pr
djukA
¼4½ ifj’kn {ks= esa tu leL;kvksa ds fuLrkj.k gsrq dk;Z ;kstuk rS;kj dj
laLrqfr lfgr „kklu dks lanfHkZr djsxhA
¼5½ dsUnz@jkT; ljdkj }kjk iksf’kr ;kstukvkssa dks fodkl {ks= esa ykxw
fd;s tkus gsrq izLrko jkT; ljdkj dks miyC/k djk;sxhA
¼6½ ifj’kn {ks= esa lM+d] fo|qr] LoPNrk] ty lEHkj.k rFkk vU;
ukxfjd lqfo/kkvksa ,oa vko”;d lsokvksa dh O;oLFkk,a lqfuf”pr
djukA fodkl ;kstukvksa esa ty lalk/ku] Hkw&mi;ksx] —f’k fodkl]
{ks= dk fodkl vkSj vU; lEcfU/kr fo’k; lfEefyr gksaxsA
¼7½ ifj’kn {ks= ds fodkl gsrq fofHkUu fuf/k; ksa ls izkIr /kujkf”k ds
leqfpr mi;ksx fd;s tkus dh leh{kk djsxhA
¼8½ ifj’kn {ks= dh yksd f”kdk;rksa ds fuLrkj.k gsrq izHkkoh fuLrkj.k rU=
dh O;oLFkkA
¼9½ jkT; ljdkj dh fofHkUu fodkl ;kstukvksa dk {ks= ds fodk l ds
n`f’Vxr fØ;kUo;u gsrq uhfr cukukA
ifj’kn ds
d`R;
¼10½ ifj’kn {ks= esa jkT; ljdkj ds LokfeRo okyh Hkwfe dks fpfUg~r djrs
gq, mDr Hkwfe dks izkIr fd;s tkus ,oa ml ij vkoklh;@
O;kolkf;d ,oa voLFkkiuk lqfo/kkvksa ds fodkl gsrq izLrko rS;kj
djukA
¼11½ ifj’kn {ks= esa ; krk;kr] ifjogu rFkk iznw’k.k lEcU/kh leL;kvksa dks
fu;af=r j[kus gsrq :ijs[kk rS;kj djukA
¼12½ ifj’kn {ks= esa LFkk;h fodkl ds fy;s izk—frd lalk/kuksa ds vf/kdre
mi;ksx gsrq fodkl ;kstukvksa dk ifjdYiu] fØ;kUo;u ,oa
vuqJo.kA
¼13½ i;kZoj.kh; laj{k.k ds mn~ns”; ls {ks= esa o`{kkjksi.k rFkk pkjs ds :i
esa iz;qDr gksus okys ikS/kksa dh iztkfr;ksa dk j ksi.k ftlls Hkwfe laj{k.k
rFkk ty lEHkj.k lqfuf”pr gks ldsA
¼14½ ifj’kn ds mn~ns”;ksa dh izkfIr gsrq dsUnz vFkok fdlh vU; jkT;
ljdkj ;k fdlh vU; laLFkk ls] ftUgsa ifj’kn }kjk okaNuh; le>k
tk,] „kklu dh iwokZuqefr ls vkfFkZd lgk;rk] {kfriwfrZ] vuqnku ,oa
fj;k;rsa izkIr djuk rFkk bUgsa izkIr djus ds fy, lEcfU/kr laLFkkvksa
ls leUo; LFkkfir djuk vkSj ,slh O;oLFkk dk iz;ksx RkFkk vuqikyu
djukA
¼15½ LFkkuh; jkstxkjksUeq[k ;kstukvksa ftuesa LFkkuh;@[ksrh@mRiknu ,oa
dqVhj m|ksx lfEefyr gSa dk fu;kstu] fØ;kUo;u ,oa vuqJo.kA
¼16½ ,slh vU; fodklksUeq[kh ;kstuk,a tks ifj’kn ds {ks=kUrxZr lesfdr
fodkl ds fy, vko”;d gks] dk fu;kstu] fØ;kUo;u ,oa vuqJo.kA
¼17½ xSjlSa.k fodkl ifj’kn }kjk ek= voLFkkiuk fodkl ls lEcfU/kr dk;Z
lEikfnr fd;s tk;saxs rFkk blls xzke iapk;r] uxj iapk;r] {ks=
iapk;r rFkk ftyk iapk;rksa ds vf/kdkjksa dk vfrØe.k ugha fd;k tk
jgk gS rFkk mijksDr LFkkuh; fudk;ksa }kjk tks dk;Z lEikfnr fd;s
tk;saxs mlesa xSjlSa.k fodkl ifj’kn dk dksbZ gLr{ksi ugha gksxkA
v/;k;&rhu
ifj’kn dk xBu] mlds lnL;ksa dh inkof/k rFkk vU; „krsZa
4- ¼1½ tuin peksyh ds fodkl [k.M xSjlSa.k rFkk tuin vYeksM+k ds
fodkl[k.M pkS[kqfV;k ds {ks= esa vOkLFkkiuk lqfo/kkvksa ds lqfu;ksftr
fodkl gsrq xSjlSa.k fodkl ifj’kn ds uke ls Kkr ,d ifj’kn LFkkfir
gksxhA
¼2½ ifj’kn dk eq[;ky; tuin peksyh ds xSjlSa.k esa gksxkA
5- ¼1½ ifj’kn fuEufyf[kr ls lajfpr gksxh%&
¼d½ v/;{k] fo/kku lHkk vFkok muds }kjk ukfer dksbZ O;fDr&v/;{k
ijUrq ;g fd v/;{k ] fo/kku lHkk mik/;{k ] fo/kku lHkk dks vFkok
fo/kku lHkk ds fdlh vU; lnL; dks v/;{k ds dÙkZO;ksa@dk;ksZa ds
fuoZgu ds fy, viuh „kfDr;ka izfrfu/kkfur dj ldsaxsA
¼[k½ jkT; ljdkj }kjk uke fufnZ’V ,d O;fDr&lg&v/;{k
¼x½ LFkkuh; fo/kk;d&lnL;
¼?k½ foÙk foHkkx mÙkjk[k.M „kklu dk izeq[k lfpo@lfpo vFkok foÙk
foHkkx dk vij lfpo &insu lnL;
¼³½ yksd fuekZ.k f oHkkx mÙkjk[k.M „kklu dk izeq[k lfpo@lfpo
vFkok yksd fuekZ.k foHkkx dk vij lfpo &insu lnL;
¼p½ is;ty foHkkx mÙkjk[k.M „kklu dk izeq[k lfpo@lfpo
vFkok is;ty foHkkx dk vij lfpo &insu lnL;
¼N½ ÅtkZ foHkkx mÙkjk[k.M „kklu dk izeq[k lfpo@lfpo vFkok
ÅtkZ foHkkx dk vij lfpo &insu lnL;
¼t½ flapkbZ foHkkx mÙkjk[k.M „kklu dk izeq[k lfpo@lfpo
vFkok flapkbZ foHkkx dk vij lfpo &insu lnL;
¼>½ vkokl foHkkx mÙkjk[k.M „kklu d k izeq[k lfpo@lfpo vFkok
vkokl foHkkx dk vij lfpo &insu lnL;
ifj’kn dk
xBu
ifj’kn dk
v/;{k@
lnL;
¼´½ ftykf/kdkjh] peksyh&insu lnL;
¼V½uxj ,oa xzke f u;kstu foHkkx dk eq[;@ofj’B uxj
fu;kstd&insu lnL;
¼B½ v/;{k] uxj iapk;r xSajlSa.k&lnL;
¼<½ izeq[k] fodkl [k.M xSjlSa.k &lnL;
¼M½ izeq[k] fodkl [k.M pkS[kqfV;k&lnL;
¼.k½ „kklu }kjk uke fufnZ’V nl egkuqHkko ftUgsa fu;kstu] foÙk rFkk
ys[kk] yksd iz”kklu] lekt lsok] f”k{kk] fof/k] rduhdh f”k{kk]
O;kolkf;d izf”k{k.k] —f’k] m|ksx] LokLF;] uxj fu;kstu] okfudh]
yksd fuekZ.k] jkstxkj] i;kZoj.k vFkok yksd leL;k fuokj.k ds {ks= dk
fof”k’V Kku ,oa vuqHko gks&lnL;
¼r½ eq[; dk;Zdkjh vf/kdkjh&lnL; lfpo
6- ¼1½ insu lnL;ksa dks NksM+dj ifj’kn ds vU; lnL;ksa dk dk;Zdky
rhu o’kZ dk gksxkA tcfd LFkkuh; fo/kk;d] uxj iapk;r v/;{k ,oa
fodkl [k.Mksa ds izeq[k dk dk;Zdky ] muds bu inksa ij jgus rd
gksxkA
¼2½ ;fn v/;{k@lg&v/;{k rFkk xSj ljdkjh lnL; ifj’kn dh
lnL;rk ls R;kxi= nsuk pkgrk gS rks og viuk R;kxi= jkT;
ljdkj dks izsf’kr djsxk rFkk jkT; ljdkj }kjk R;kxi= Lohdkj gks
tkus dh frfFk ls mldh lnL;rk fjDr ekuh tk,xhA
¼3½ ifj’kn ds v/;{k] lg v/;{k rFkk xSj ljdkjh lnL;ksa dks os
lqfo/kk,a iznÙk dh tk,axh tks jkT; ljdkj fofgr djsA insu lnL;
ds :i esa dk;Zjr lnL;ksa dks vyx ls lqfo/kk ugha nh tk;sxhA
lnL;ksa dh
inkof/k vkSj
lsok dh “krsZa
v/;k;&pkj
fofo/k
7- ¼1½ ifj’kn ds lnL; lfpo ifj’kn ds eq[; dk;Zdkjh vf/ kdkjh gksaxs tks
ofj’B ih0lh0,l0 vf/kdkjh gksaxsA ifj’kn dh vksj ls fuf/k;ksa ds vkgj.k
rFkk forj.k dk vf/kdkj eq[; dk;Zdkjh vf/kdkjh esa fufgr gksxkA
¼2½ foÙk vf/kdkjh jkT; ljdkj }kjk foÙk lsok ds vf/kdkfj;ksa esa ls
fu;qDRk fd;k tk;sxkA
¼3½ foÙk vf/kdkj h ifj’kn ds foÙkh; vuq”kklu ,oa vfHkys[kksa ds fy,
mÙkjnk;h gksxkA
¼4½ bl vf/kfu;e ds micU/kksa dks izHkkoh djus ds fy, vko”;drkuqlkj
jkT; ljdkj fdlh l{ke izkf/kdkjh dh fu;qfDr dj ldsxhA
¼5½ ifj’kn ds lqxe dk;Z lapkyu gsrq „kklu dh vuqefr ls
vko”;drkuqlkj rduhdh ,oa xSj rduhdh vf/kdkfj;ksa@deZpkfj;ksa dh
fu;qfDr ,slh jhfr ls rFkk ,slh „kfDr;ksa] —R;ksa rFkk lsok dh ,slh „krksZa
ds lkFk gksxh tSlk ljdkj }kjk fofgr fd;k tk;sA
ijUrq ;g fd tc rd ifj’kn ds laxBukRed <kaps gsrq inksa dk
l`tu] vgrkZvksa ds fu/k kZj.k vkfn lEcU/kh leLr dk;Zokgh iw.kZ ugha gks
tkrh] rc rd eq[; fodkl vf/kdkjh peksyh] eq[ ; dk;Zdkjh vf/kdkjh
gksaxs rFkk v/;{k ds vuqeksnu ij muds }kjk rduhdh ,oa xSj rd uhdh
vf/kdkjh@deZpkjh ifj’kn ds dk;ksZa gsrq izfrfu;qfDr ij fu;qDr fd;s tk
ldsaxsA
v/;k;&ik¡p
8-¼1½ ifj’kn dh o’kZ esa U;wure pkj cSBdsa gksaxhA
ijUrq ;g fd v/;{k dh vuqefr ls tc Hkh vko”;d gks] cS Bd
vkgwr dh tk ldsxhA
¼2½ v/;{k dh vuqifLFkfr esa cSBd dh v/;{krk lg&v/;{k }kjk dh
tk;sxhA
ifj’kn dh cSBdsa
x.kiwfrZ ,oa
lnL;ksa dk gVk;k
tkuk
ifj’kn ds
vf/kdkjh
,oa muds
nkf;Ro
¼3½ ifj’kn dh cSBd ds fy, ifj’kn d s ,d frgkbZ l nL;ksa dh
mifLFkfr x.kiwfrZ gsrq vko”;d gksxhA
¼4½ cSBd esa fu.kZ; loZlEefr ls fy;s tk;saxs] fdUrq loZlEefr u gksus
dh n”kk esa cSBd esa lH kh iz”uksa dk vo/kkj.k v/;{k ;k v/;{k
ds :i esa dk;Z djus okys O;fDr dks NksM+ dj mifLFkr vkSj er
nsus okys lnL;ksa ds cgqer ls fd;k tk;sxk] ijUrq ;g fd v/;{k
vFkok ml :Ik esa dk;Z djus okyk O;fDr izFker% er ugha nsxk]
fdUrq er cjkcj gksus dh n” kk esa mldk fu.kkZ;d er gksxk vkSj
og mldk iz;ksx dj ldsxkA
¼5½ ifj’kn dh cSBd v/;{k ds vuqeksnu ls lnL; lfpo }kjk ,sls
LFkku] frfFk rFkk le; ij cqykbZ tk;sxh tSlk fd v/;{k fu;r
djsaA
¼6½ ifj’kn dh okf’kZd lkekU; cSBd es iwoZorhZ o’kZ esa ifj’kn }kjk
lEiUu fd, x;s dk;ksZa dh leh{kk dh tk;sxh ,oa Hkkoh
dk;Z;kstuk fu/kkZfjr dh tk;sxhA
¼7½ ifj’kn foLrkj {ks= esa voLFkkiu k lqfo/kkvksa ds fuekZ.k]
foLrkjhdj.k vFkok ;Fkk vko”;drk vU; :ikUrj.k gsrq
foÙkh; ,oa iz”kklfud Loh —fr ns ldsxhA rduhdh Loh —fr
„kklu }kjk fu/kkZfjr izfØ;kuqlkj l{ke Lrj ls izkIr djuh
gksxhA
¼8½ mijksDr ds vfrfjDr ifj’kn dk dk;Z bl izdkj rFkk ,slh
izfØ;kuqlkj lapkfyr fd;k tk;sxk tks ifj’kn fofu;e }kjk
fu/kkZfjr djsA
¼9½¼,d½ifj’kn ds insu lnL;ksa ds vfrfjDr vU; LkeLr v)Zljdkjh
rFkk xSj ljdkjh lnL;ksa dk euksu;u jkT; ljdkj }kjk fd;k
tk;sxk rFkk budk euksu;u lekIr djus dk vf/kdkj jkT;
ljdkj dk gksxk ,oa jkT; ljdkj dk fofuf”p; vafre gksxkA
¼nks½ ;fn jkT; ljdkj dk lek/kku gks tk, fd ifj’kn&
vius dk;ksZa ds fu’iknu esa v{ke gS vFkok ckj&ckj bl vf/kfu;e
ds vUrxZRk mls fn;s x;s nkf;Roksa ds fuoZgu eas vlQy jgrh gS
vFkok viuh „kfDr;ksa dk vfrØe.k vFk ok nq:i;ksx djrh gS rks
jkT; ljdkj jkti= lE;d :i ls esa vf/klwpuk izdkf”kr dj
vkns”k }kjk ifj’kn dk s Hkax vFkok iquxZfBr dj ldrh gSA
ifj’kn ds Hkax gksus ij ifj’kn ds lEkLr dk;kZsa ,oa nkf;Roksa dk
fuoZgu djus gsrq jkT; ljdkj LorU= gksxhA ifj’kn dh leLr
lEifRr;ka jkT; ljdkj esa fufgr gksaxhA
v/;k;&N%
foÙk vkSj ys[ks
9- ¼1½ ifj’kn ds ikl ,d lkekU; fuf/k gksxh ftlesa&
¼2½ ,slh „krksZa ij] tSlh vf/kjksfir dh tk;s jkT; ljdkj ls izkIr
ladyu vFkok vuqnku]
¼3½ dsUnz vFkok fdlh vU; jkT; ljdkj ;k fdlh vU; laLFkk ls izkIr
vkfFkZd lgk;rk] {kfriwfrZ vFkok vuqnku }kjk tek dh tk;sxhA
¼4½ ifj’kn ds ikl dbZ vU; ,slh fuf/k;ka gksaxh tSlk ljdkj }kjk fufgr
fd;k tk;sA
¼5½ ifj’kn dh fuf/k ds lapkyu gsrq leLr foÙkh; vf/kdkj ifj’kn esa
fufgr gksaxsA
10- ¼1½ eq[; dk;Zdkjh vf/kdkjh ifj’kn ds foÙkh; o’kZ dk foÙkh;
vkadyu ,slh jhfr ls rS;kj dj] tSlk fofgr fd;k tk;s] ifj’kn
dh cSBd esa fopkj gsrq izLrqr djsxkA og ifj’kn ds vuqeksnu ds
i”pkr~ foÙkh; vkdyu ljdkj dks vk;&O;;d O;oLFkk ds fy;s
izLrqr djsxkA
lkekU; fuf/k
foÙkh;
vkadyu
¼2½ ljdkj foÙkh; vkdyu ,sls mi kUrj.k ds lkFk vuqeksfnr dj
ldsxh tSlk og mfpr le>s vkSj ,slk dksbZ O;; ljdkj }kjk
vueksfnr foÙkh; vkdyu ds vfrfjDr ugha fd;k tk;sxkA
11- ¼1½ ifj’kn ds okf’kZd ys[ks eq[; dk;Zdkjh vf/kdkjh ds funsZ”ku ds
v/khu rS;kj fd;s tk;saxs vkSj ml dh ,d izfr ljdkj dks Hksth
tk;sxhA
¼2½ ifj’kn ds ys[ks dh lEijh{kk ,sls ys[kk ijh{kdksa ls djk,xh tks
ifj’kn vFkok „kklu }kjk fu/kkZfjr gksA
¼3½ jkT; ljdkj tc dHkh vko”;d le>s] le;≤ ij ifj’kn
dks miyC/k djk;h x;h foÙkh; lgk;rk@vuqnku ds O;; mijkar
ifj’kn ds ys[kksa dh ijh{kk ,sls ys[kk ijh{kdksa] tSlk og fu;r
djs] djk ldsxhA
12- jkT; ljdkj jkti= esa vf/klwpuk }kjk bl vf/kfu;e ds iz;kstu dks
fØ;kfUor djus ds fy, fu;e cuk ldsxhA
13- ifj’kn] jkT; ljdkj ds iwoZ vuqeksnu ls ,sls fofu;e cu k ldsxh tks
bl vf/kfu;e vkSj blds v/khu fufeZr fu;eksa ls vlaxr u gksaA
14- bl vf/kfu;e ds micU/kksa ds v/khu ln~HkkoiwoZd dh x;h ;k fd;s tkus
ds fy;s vk”kf;r fdlh ckr ds fy;s vfHk;kstu ;k vU; fofgr dk;Zokgh
ifj’kn ds fdlh izkf/kdkjh vf/kdkjh@deZpkjh ds fo:) ugha gksxhA
15- ¼1½ ;fn bl vf/kfu;e ds miCkU/kksa dks fØ;kfUor djus esa dksbZ dfBukbZ
vkrh gS] rks jkT; ljdkj ,slh dfBukbZ dks ftls og fujkdj.k djus ds
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THE GAIRSAIN DEVELOPMENT COUNCIL ACT, 2014
(UTTARAKHAND ACT NO. 26 OF 2014)
( It is hereby Promulgated by the Governor in the Sixty Fifth Year of Republic of
India)
AN
ACT
Be it enacted in the Sixty fifth year of the Republic of India by the Uttarakh and
Legislative Assembly as follows :-
CHAPTER 1
PRELIMINARY
1. (1) This Act may be called the Gairsain Development Council
Act, 2014.
(2) It extends to Block Gairsain of District Chamoli and Block
Chaukhutiya of District Almora.
(3) It shall come into force at once.
2. In this Act unless the context otherwise requires –
(a) “Council” means Gairsain Development Council; constituted by
sub section (1) of section 4.
(b) “Prescribed” means, Rules prescribed by this Bill
(c) “Government” means Government of Uttarakhand;
(d) “Chairman” means Chairman of Gairsain Development Council;
(e) “Co-Chairman” means Co- Chairman of Gairsain Development
Council;
(f) “financial year” means year commencing from 1st. April and
ending on 31st. March of the next calendar year.
(g) “Chief Executive Officer” means Chief Executive Officer of the
Council.
(h) “Infrastructure Development ” means all projects relating to
Infrastructure Development such as projects relating to roads &
electrification, cleanliness , water conservations and other civil
facilities and other essential services and their implementation.
Short Title,
Extent and
Commen-
cement
Definitions
CHAPTER II
3. Functions of the council will be as under :-
(1) to implement and conduct all projects relating to infrast ructural
development in the Development Blocks of Gairsain and
Chaukhutiya.
(2) to implement Master/ Zonal Plan within the council area for
planned development.
(3) to ensure complete development by preparing as necessary various
types of new schemes in planned manner.
(4) to forward to the Government duly recommended schemes for
disposal of public grievances of the council area.
(5) to provide proposals for enforcing the schemes supported by the
Central /State Government within the developmen t area to the
State Government.
(6) to ensure roads, electrification, cleanliness, water conservation
and other civil facilities and to ensure arrangement of essential
services. Development schemes will include water resources, land
use, agriculture development, development of the area and other
related subjects.
(7) to review proper utilization of the funds received from various
sources.
(8) to make arrangement of effective disposal system for public
grievances within the council areas.
(9) to frame policy for implementation of various development
schemes of the State Government keeping in view the
development of the council area.
(10) to earmark the land owned by the State Government within the
council area and to prepare the propos al for obtaining the same
and to prepare proposal for development of residential/
commercial infrastructure facilities thereon.
(11) to prepare synopsis for controlling of problems relating to traffic,
transportation and pollution within the council area.
(12) to presume, implement and monitor development schemes for
the maximum utilization of natural resources for permanent
development of council area.
Functions
of the
Council
(13) for the environmental conservation in the council area to
undertake plantation of trees and various kind of plants used for
cattle feeding to ensure soil conservation and water conservation.
(14) in order to fulfill the objects of the council, to receive financial
help, compensation, grants and concessions from Central or other
State Government or any other agency, which the council deems
necessary, with prior approval of the State Government and
further in order to receive the aforesaid to coordinate with said
agencies and to use and comply with the said arrangements.
(15) to plan, implement, and monitor schemes towards employment
generation, which include local/ farming/production and small
scale industries.
(16) to plan, implement, and monitor such other schemes towards
development which are necessary for integrated development of
the council area.
(17) Gairsain Development Council shall perform the work of
infrastructure development only and no rights of Village
Panchayat, Nagar Panchayat , Chetra Panch ayat & District
Panchayat are being encroached. The works being done/performed
by the aforesaid local bodies shall have no interference of the
Gairsain Development Council.
CHAPTER –III
Establishment of Council, Term of Members and
other Conditions
4- (1) A council shall be established to be known as “Gairsain
Development Council” for the planned development of
infrastructure facilities for the Gairsain Block of District
Chamoli and Chaukhutiya Block of District Almora.
(2) The Head Quarter of the Council shall be at Gairsain in District
Chamoli.
5. (1) The council shall consist of the following members :-
(a) Chairman, Legislative Assembly or any person nominated by him
- Chairman.
Establish-
ment of
Council
Chairman
and
member
of Council
Provided that Chairman, Legislative Assembly may
delegate his power to the Vice Chairman, Legislative Assembl y
or any other member of the Legislative Assembly to pergorm the
duties and functions of Chairman.
(b) One member to be nominated by the State - Co- Chairman
Government
(c) Local Member of Legislative Assembly - Member
(d) Principal Secretary/ Secretary to the Department of Finance of the
Government of Uttarakhand, or the Additional Secretary to the
Department of Finance -ex officio Member
(e) Principal Secretary/ Secretary to the Public Works Department or
the Additional Secretary to the Public Works Department.
- ex officio Member
(f) Principal Secretary/ Secretary to the Department of Peyjal or the
Additional Secretary to the Department of Payjal
- ex officio Member
(g) Principal Secretary/ Secretary to the Department of Energy or the
Additional Secretary to the Department of Energy.
- ex officio Member
(h) Principal Secretary/ Secretary to the Department of Irrigation or
the Additional Secretary to the Department of Irrigation
- ex officio Member
(I) Principal Secretary/ Secretary to the Department of Housing or
the Additional Secretary to the Department of Housing.
- ex officio Member
(j) District Magistrate, Chamoli - ex officio Member
(k) The Chief/ Senior Town Planner of the Town and Country
Planning Department - ex officio Member
(l) Chairman, Nagar Panchyat, Gairsain - Member
(m) Pramukh, Block Development, Gairsain - Member
(n) Pramukh, Block Development, Chaukhutiya - Member
(o) Ten magnanimous persons to be nominated by the State
Government, who have special knowledge and experience in the
field of planning, finance and accounts, public administration,
social service, education, legal, technical education, industrial
training, agriculture industry, health, urban planning, forestry,
public works, employment, environment, or public grievance
redressal. - Member
(p) Chief Executive Officer - Member Secretary
6. (1) The term of the members of the Council, other than ex -officio
members, shall be of three years. Whereas the term of the Local
Member of Legislative Assembly, Chairman Nagar Panchyat and
Pramukhs of Block Development shall be till the time they hold
their said office.
(2) If the Chairman/ Co-Chairman and non official member wants to
resign from the member ship of the Council, he shall address and
forward his resignation to the State Government and on the
acceptance of the same by the State Government, his post shall be
treated as vacant from the date of acceptance of the resignation.
(3) Chairman/Co-Chairman and non official member shall be
provided such facilities which the State Government may
prescribed. Members of the council as Ex -Officio shall not be
provided additional facilities.
CHAPTER –Iv
7. (1) Chief Executive Officer shall be the Member Secretary of the
Council who shall be the Senior P.C.S Officer. The Power to
withdraw and disburse the funds of the Council shall vest in the
Chief Executive Officer.
(2) The Finance Officer Shall be appointed by the State Government
from the officers of the Finance Service.
(3) The Finance Officer shall be responsible for Financial Discipline
and its Records.
Terms and
Service
Conditions
of the
Members
Officers of
the Council
and their
libelities
(4) The State Government may appoint a Competent Officer for
effective implementation of the provisions of this Ordinance.
(5) Appointment o f technical and non technical officers/employees
with such powers and service conditions, necessarily required for
the smooth working and operation of the Council, with prior
approval of the State Government will be made by such procedure
which the State Government may prescribe;
Provided that till the exercise for creation of posts, eligibility
requirement etc. for organizational structure is not completed, the Chief
Development Officer – Chamoli will be the Chief Executive Officer of
the Council and on the approval of Chairman the appointment of
technical / non technical officers/ employees can be made on deputation
for the execution of works of the Council.
Chapter – V
Miscellaneous
8. (1) Minimum four Meetings shall be conducted by the Council in a
year.
Provided that the Meeting of the Council can be called with the
permission of the Chairman as and when needed.
(2) The Meeting shall be Chaired by the Chairman of the Council and
in his absence by Co-Chairman.
(3) For the meeting of the council minimum presence of one – third
members of the council shall be necessary to complete the
quorum.
(4) All decisions in the meeting shall be taken with consensus, but in
the absence of consensus amongst the members, determination of
all the questions shall be made as per majority of the present
members and voting members, except for the Chairman or any
other person acting as Chairman;
Provided the Chairman or any person acting as Chairman shall
not vote in the first place, but in case of equal votes, he may use
his voting right and his vote shall be the determinative vote.
Meetings of
the Council
Quorum &
Removal of
the Member
(5) The meeting of the council shall be called by the Member
Secretary of the Council with prior approval of the Chairman at
such place, date and time, as the Chairman may fix.
(6) The works done in the previous year by the council shall be
reviewed in the Annual General Meeting of the council, and
future action plans will be determined.
(7) The council may accord financial and administrative san ction for
the construction of infrastructural facilities, expansion or other
transformation as per requirement in the council extent area. The
technical sanction shall required to be taken from the competent
level as per the procedure determined by the State Government.
(8) Except for the above, work of the council shall be conducted as
per procedure, which the council by determine by regulation.
(9) (i) Right to nominate and to terminate all semi - government
and non -official members, except for the ex -officio
members of the council, will be of the State Government and
the
decision of the State Government shall be final.
(ii) Where the State Government is satisfied that the council is
inefficient in execution of its works or has failed to
perform its duties as allocated to it by this Act, or has
encroached or misused its powers, the State Government
may, by an order duly Notified in the Gazette may dissolve/
re-organize the council. On the Council having been
dissolved, the State Government will be at liberty for
carrying out the works and functions of the Council. All
properties of the Council shall vest in the State
Government.
CHAPTER – VI
Finance and Accounts
9. (1) The council shall have a general fund, which shall include :-
(2) collection or grants from the State Government on such conditions
which may be imposed,
General
Fund
(3) financial help, compensation or grant received from the Central or
any other State Government or any other agency,
(4) The council shall ha ve such other funds, which the State
Government may determine.
(5) All financial rights for the operation of the funds shall vest with
the council.
10. (1) The Chief Executive Officer of the council shall prepare the
financial assessment for the financial year as per procedure, which
may be prescribed, and shall present the same in the meeting of
the council. He shall, after the approval of the council, submit the
financial assessment to the State Government for income and
expenditure administration.
(2) The State Government may approve the financial assessment with
such alteration as it may deem fit and no other expenditure except
approved in the financial assessment by the State Government,
shall be incurred by the council
11. (1) Annual accounts of the council shall be prepared under the
instructions of the Chief Executive Officer and a copy thereof
shall be sent to the State Government.
(2) The accounts of the council will be got examined from such
examiner of accou nts, who are approved by the council or the
State Government.
(3) The State Government as and when deems fit and necessary, may
from time to time get the accounts of the council examined after
the expenditures having been incurred by the council fro m the
financial help/ grants accorded by the State Government, from
such accounts examiners which it may determine.
12. The State Government may by notification in the Gazette make rules for
carrying out the purposes of this ordinance.
13. The Council may with the previous approval of the State Government
make regulations not i nconsistent with this Act & rules made there
under.
Financial
Assessment
Annual
Accounts
and
Audits
Power to
make
Rules
Power to
make
Regulation
14- No suit, prosecution or other legal proceeding shall lie against the
Competent Officer/Employee of the Counc il for anything which is done
in good faith done or intended to be done under the provisions of this
Act.
15. (1) In case of any problem which arises in the execution of the
provisions of this Ordinance, the State Government may, if it
considers nece ssary for the purpose of the removal of the same,
may order by Notification.
(2) Every order published under this Section after its publication shall
be kept as soon as possible before the Legislative Assembly.
----
Protection
of action
taken in
good faith
Power to
remove the
difficulties -