LexThe UTTARAKHAND LANGUAGE INSTITUTIONS ACT, 2018
Uttarakhand · state statute
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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] c`gLifrokj] 12 viSzy 2016 bZ0
pS=]22 1940 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 182@fo/kk;h ,oa lalnh; dk;Z@2018
nsgjknwu] 12 viSzy] 2018
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 Hkk’kk laLFkku fo/ks;d] 2018 dks fnukad 11 viSzy] 2018 dks
vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 16 o’kZ 2018 ds :i esa loZ&lk/kkj.k
dh lwpukFkZ bl vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
mRRkjk[k.M Hkk’kk laLFkku vf/kfu;e] 2018
¿mRRkjk[k.M vf/kfu;e la[;k% 16 o’kZ 2018À
¼mRRkjk[k.M jkT; fo/kku lHkk }kjk Hkkjrh; x.kjkT; ds mugRRkjosa o’kZ esa vf/kfu;fer½
mRRkjk[k.M Hkk’kk laLFkku dh LFkkiuk rFkk lacaf/kr ,oa vkuq’kafxd fo’k;ksa ,oa vdknfe;ksa dh O;oLFkk
ds fy;s&
vf/kfu;e
v/;k;&1
izkjfEHkd
laf{kIr uke]
foLrkj ,oa
izkjEHk
ifjHkk’kk,a
Hkk’kk laLFkku
dh LFkkiuk
1-
2-
3-
¼1½ bl vf/kfu;e dk laf{kIr uke mRRkjk[k.M Hkk’kk laLFkku vf/kfu;e] 2018 gSA
¼2½ bldk foLrkj lEiw.kZ mRRkjk[k.M jkT; esa gksxkA
¼3½ ;g rqjUr izo`RRk gksxkA
tc rd fd lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa&
¼d½ ^^laLFkku** ls vf/kfu;e dh /kkjk 3 ds v/khu xfBr mRRkjk[k.M Hkk’kk laLFkku
vfHkizsr gS(
¼[k½ Þvf/klwpukß ls mRRkjk[k.M ljdkj ds xtV esa izdkf”kr vf/klwpuk vfHkizsr gS(
¼x½ ^^lk/kkj.k lHkk^^ ls laLFkku dh lk/kkj.k lHkk vfHkizsr gS(
¼?k½ Þlfefrß ls Hkk’kk laLFkku izca/k dk;Zdkfj.kh dh lfefr vfHkizsr gS(
¼M+½ ßljdkjß ls mRRkjk[k.M jkT; ljdkj vfHkiszr gS(
¼p½ Þfofgrß ls vf/kfu;e ds v/khu fofgr fu;e ,oa izfdz;k,a vfHkiszr gSa(
¼N½ Þvdknehß ls mRRkjk[k.M fgUnh vdkneh] mRRkjk[k.M mnwZ vdkneh]
mRRkjk[k.M iatkch vdkneh ,oa mRRkjk[k.M yksdHkk’kk o cksyh vdkneh
vfHkiszr gS(
¼t½ ÞjkT;ß ls mRRkjk[k.M jkT; vfHkiszr gS(
¼>½ÞxSj ljdkjh lnL; ß ls ,slk O;fDr vfHkizsr gS] tks fdlh laxBu@laLFkk dk
izfrfuf/k gks fdUrq ljdkjh lnL; u gks(
¼¥½Þv/;{k] dk;Zdkjh v/;{k ,oa mik/;{k ß ls mRRkjk[k.M Hkk’kk laLFkku ds v/;{k]
dk;Zdkjh v/;{k ,oa mik/;{k vfHkiszr gS(
¼V½ Þfuns”kdß ls Hkk’kk laLFkku ds funs”kd vfHkizsr gS(
¼B½ Þmi funs”kd ß ls mRRkjk[k.M fgUnh vdkneh] mRRkjk[k.M mnwZ vdkneh]
mRRkjk[k.M iatkch vdkneh ,oa mRRkjk[k.M yksdHkk’kk o cksyh vdkneh ds
mi funs”kd vfHkiszr gS(
¼<½ÞlnL;ß ls lk/kkj.k lHkk ,oa izca/k dk;Zdkfj.kh lfefr ds lnL; vfHkiszr gS(
¼M½ Þo’kZß ls foRRkh; o’kZ vfHkiszr gS(
v/;k;&2
mRRkjk[k.M Hkk’kk laLFkku dh LFkkiuk
bl vf/kfu;e ds ykxw gksus ds i”pkr~ ;Fkk”kh?kz jkT; ljdkj vf/klwpuk }kjk bl
vf/kfu;e ds mn~ns”;ksa dh iwfrZ gsrq Hkk’kk laLFkku dk xBu djsxh] tks mRRkjk[k.M
Hkk’kk laLFkku ds uke ls tkuk tk;sxk] ftldk eq[;ky; nsgjknwu esa gksxkA
Hkk’kk laLFkku
dh lfefr
lajpuk
izcU/k
dk;Zdkfj.kh
lfefr dh
lajpuk
v/;{k]
dk;Zdkjh
v/;{k] mik/;{k
,oa lnL;ksa ds
drZO; ,oa
“kfDr;ka
4-
5-
6-
mRRkjk[k.M Hkk’kk laLFkku dh lk/kkj.k lHkk dh lajpuk fuEukuqlkj gksxh%&
¼d½ ek0 eq[;ea=h v/;{k ¼insu½(
¼[k½ ek0 Hkk’kk ea=h dk;Zdkjh v/;{k ¼insu½(
¼x½ jkT; ljdkj }kjk euksuhr dksbZ izfrf’Br O;fDr mik/;{k(
¼?k½ izeq[k lfpo@lfpo] foRRk] mRRkjk[k.M “kkluA lnL; ¼insu½(
¼M+½ izeq[k lfpo@lfpo] mPPk f”k{kk] mRRkjk[k.M “kkluA lnL; ¼insu½(
¼p½ izeq[k lfpo@lfpo] Hkk’kk] mRRkjk[k.M “kkluA lnL; ¼insu½(
¼N½ izeq[k lfpo@lfpo] fu;kstu] mRRkjk[k.M “kkluA lnL; ¼insu½(
¼t½ jkT; ljdkj }kjk ukfer mRRkjk[k.M ds fdUgha nks
fo”ofo|ky; ds dqyifr
lnL; (
¼>½ jkT; ljdkj }kjk ukfer ns”k ,oa izns”k ds ,sls 12
Hkk’kkfon~ ,oa lacaf/kr fo’k;ksa ds lkfgR;dkj] tSlk
fofgr fd;k tk;]
lnL; (
¼¥½ lfpo] mRRkjk[k.M laLd`r vdkneh lnL; ¼insu½(
¼V½ ofj’B foRRk vf/kdkjh] mRRkjk[k.M Hkk’kk laLFkku lnL; ¼insu½(
¼B½ funs”kd] mRRkjk[k.M Hkk’kk laLFkku lnL; lfpo ¼insu½A
izca/k dk;Zdkfj.kh lfefr dh lajpuk fuEuor gksxh%&
¼1½v/;{k& eq[;ea=h@Hkk’kk ea=h] mRRkjk[k.M(
¼2½dk;Zdkjh v/;{k& izeq[k lfpo@lfpo] Hkk’kk foHkkx] mRRkjk[k.M “kklu(
¼3½lnL;& izeq[k lfpo@lfpo] foRRk foHkkx] mRRkjk[k.M “kklu(
¼4½lnL;& izeq[k lfpo@lfpo] mPPk f”k{kk] mRRkjk[k.M “kklu(
¼5½lnL;& izeq[k lfpo@lfpo] fu;kstu foHkkx] mRRkjk[k.M
“kklu(
¼6½lnL;& lfpo] mRRkjk[k.M laLd`r vdkneh(
¼7½lnL;& mRRkjk[k.M “kklu }kjk ukfer laLFkku esa lkfgR;dkjksa esa
ls
rhu ¼03½(
¼8½lnL;& ofj’B ys[kkf/kdkjh] mRRkjk[k.M fgUnh vdknehA
¼d½ izca/k dk;Zdkfj.kh lfefr ljdkj dks bl vf/kfu;e ds v/khu mRiUUk leLr
izdj.kksa ij ijke”kZ nsxh vkSj ,slh vU; “kfDr;ksa dk iz;ksx ,oa drZO;ksa dk
ikyu djsxh] tks fofgr fd;s tk;sa(
¼[k½ lkekU;r% ;k fdlh iz;kstu ds fy;s laLFkku ds dk;ksZa dks dk;kZfUor djus gsrq
,d ;k vf/kd mi lfefr;ksa dk xBu djuk(
¼x½ vius dk;Z lapkyu vkSj iz”kklu ds fy;s le;≤ ij fu;e cukuk] budk
vuqikyu djuk] muesa ifjorZu djuk(
¼?k½ laLFkku ds mn~ns”;ksa ds vuq:i dk;Zdze ,oa ;kstukvksa dks ikfjr djuk(
¼M+½ laLFkku ds iz;kstu ds fy;s fdlh lEifRRk dks dz; djuk ¼fofu e; djuk½]
fdjk;s ij ysuk vFkok vftZr djuk ;k mldk fuLrkj.k djuk vFkok lEifRRk
dks nku Lo:i izkIr djuk rFkk dk;ksZa ijkUr bldh lwpuk jkT; ljdkj dks
nsukA
lnL;ksa dh
inkof/k vkSj
lsok dh “krsZ
lnL;ksa dh
vkdfLed
fjfDr dks Hkjk
tkuk
cSBd] fu.kZ;
,oa x.kiwfrZ
Hkk’kk laLFkku ds
varxZr
vdknfe;ksa dh
LFkkiuk
laLFkku ds
vf/kdkjh ,oa
deZpkjh x.k
7-
8-
9-
10-
11-
¼d½ laLFkku ds insu lnL;ksa ds vfrfjDr lk/kkj.k lHkk ,oa izca/k dk;Zdkfj.kh dk
izR;sd lnL; vius ukfer gksus dh frfFk ls 03 o’kZ ds fy;s in /kkj.k djsxk%
ijUrq tks O;fDr fdlh laxBu ds izfrfuf/k ds :i esa lnL; gksxk ml laxBu
}kjk
mldk izfrfuf/kRo lekIr dj fn;s tkus ij og lnL; ugha jgsxk(
¼[k½ lnL;] laLFkku dh lnL;rk ls gV kus dh fLFkfr esa jkT; ljdkj dks lacksf/kr
LogLrk{kfjr ys[k }kjk fdlh Hkh le; viuk in R;kx ldsxk(
¼x½ laLFkku dk dksbZ Hkh lnL;] lnL; ugha jgsxk] ;fn mldh e`R;q gks tk,] fod`r
efLr’d dk gks tk;s] vuqUeksfpr fnokfy;k ?kksf’kr dj fn;k tk; vFkok uSfrd
iru laca/kh n.Mkijk/k ds fy;s U;k;ky; }kjk nks’k fl) gqvk gksA
fdlh fjfDr esa jkT; ljdkj }kjk euksuhr O;fDr iwoZorhZ lnL; ds vo”ks’k dk;Zdky
rd in /kkj.k djsxkA
¼d½ lk/kkj.k lHkk ,oa izcU/kdkfj.kh dh cSBd =Sekfld gksxh] ijUrq ;fn vko”;d
le>k tk;s rks dHkh Hkh cSBd vkgwr dh tk ldrh gS(
¼[k½ cSBd dh x.kiwfrZ dqy lnL; la[;k dk 1@2 gksxh] ftlesa laLFkku dk okf’kZd
ctV] dk;Zdze ,oa ;kstuk,a izLrqr vkSj ikfjr dh tk,axh(
¼x½ laLFkku dh fdlh cSBd esa lHkh ekeyksa dk vo/kkj.k mifLFkr vkSj er nsus okys
lnL;ksa ds cgqer ls fd;k tk;sxkA erksa dh lekurk dh fLFkfr esa cSBd dh
v/;{krk djus okys lnL; dk fu.kkZ;d er gksxk(
¼?k½ v/;{k dh vuqifLFkfr esa dk;Zdkjh v/;{k] dk;Zdkjh v/;{k dh vuqifLFkfr esa
mik/;{k ,oa mik/;{k dh vuqifLFkfr esa cSBd dh v/;{krk ,sls lnL; }kjk dh
tk,xh] ftls v/;{k }kjk ukfer fd;k x;k gksA
jkT; ljdkj d s iwokZuqeksnu ls jkT; esa cksyh tkus okyh fofHkUUk leqnk; dh Hkk’kk
,oa cksfy;ksa ds fodkl ,oa lao/kZu gsrq laLFkku ds varxZr fuEufyf[kr vdknfe;ka
gksxh] tks laLFkku dh “kk[kkvksa ds :i esa dk;Z djsaxh %&
¼d½ mRRkjk[k.M fgUnh vdkneh(
¼[k½ mRRkjk[k.M mnwZ vdkneh(
¼x½ mRRkjk[k.M iatkch vdkneh(
¼?k½ mRRkjk[k.M yksdHkk’kk o cksyh vdknehA
mi;qZDr vdknfe;ksa dk lapkyu /kkjk 11 ds izko/kkuksa ds v/khu gksxkA
¼d½ lk/kkj.k lHkk ,oa izca/k dk;Zdkfj.kh }kjk fy;s x;s fu.kZ; ,oa dk;ksZa dks
dk;kZfUor djus ds fy;s laLFkku esa ,d funs”kd dh fu;qfDr dkfeZd foHkkx]
mRRkjk[k.M “kklu }kjk dh tk;sxh] tks fd vij lfpo Lrj ls U;wu u gks(
¼[k½ funs”kd] laLFkku ds iz”kklu dk lkekU; fu;a=.k djsxkA funs”kd ds dk;Z ,oa
nkf;Roksa dk fu/kkZj.k bl vf/kfu;e ds v/khu cuk;s tkus okys fu;eksa ;k
fofu;eksa }kjk fofufnZ’V fd;k tk;sxk(
¼x½ bl vf/kfu;e ds iz;kstuksa ds fy;s mi;qZDr izR;sd vdkneh esa mi funs”kd dh
laLFkku dh
dk;Zokfg;ksa dk
vfof/kekU; u
gksuk
laLFkku ds
vkns”kksa dk
vf/kizek.khdj.k
laLFkku dh
“kfDr;ka vkSj
mn~ns”;
Yks[kksa dk
j[k&j[kko
12-
13-
14-
15-
fu;qfDr jkT; ljdkj }kjk dh tk;sxhA mi funs”kd] funs”kd ds v/khu
lacaf/kr
vdknfe;ksa dk lapkyu djsxkA mi funs”kd ds dk;Z ,oa nkf;Roksa dk fu/ kkZj.k
Hkh bl vf/kfu;e ds v/khu cuk;s tkus okys fu;eksa ;k fofu;eksa }kjk fofufnZ’V
fd;k tk; sxk( bl vf/kfu;e ds iz;kstuksa ds fy;s /kkjk 10 esa mfYYkf[kr
vdknfe;ksa esa mi funs”kd ds in jkT; ljdkj i`Fkd :i ls dk;Z] nkf;Ro ,oa
vko”;drk ds vk/kkj ij l`ftr djsxhA
¼?k½ jkT; ljdkj laLFkku ds dk;ksZa ds leqfpr fuLrkj.k ds fy;s ,slh la[;k esa ,sls
osrueku ij in l`ftr djsxh tSlk le;≤ ij fofgr fd;k tk; (
¼M+½ laLFkku ds v f/kdkjh ,oa deZpkfj;ksa ds osru] HkRRks ,oa mudh ls ok “krsZa ,slh
gksxha tSlk
jkT; ljdkj }kjk le;≤ ij fofgr fd;k tk;A
laLFkku dk dksbZ dk;Z bl vk/kkj ij vfof/kekU; ugha le>k tk,xk fd%&
¼d½ laLFkku ds xBu esa dksbZ fjfDr ;k =qfV gS(
¼[k½ v/;{k ;k mlds vU; lnL; ds :i esa dk;Z djus okys fdlh O;fDr dh
fu;qfDr esa dksbZ =qfV ;k vfu;ferrk gS] ;k
¼x½ ,slh dk;Zokgh esa dksbZ ,slh =qfV ;k vfu;ferrk gS] ftldk dksbZ rkfRod izHkko
ugha iM+rk gSA
laLFkku ds lHkh fofu”p; vkSj vkns”k funs”kd }kjk vFkok bl fufeÙk funs”kd }kjk
izkf/kd`r fdlh vU; vf/kdkjh ds gLrk{kj ls vf/kizekf.kr fd;s tk;s axsA funs”kd
vko”;drkuq:i vius drZO;ksa ,oa “kfDr;ksa dk izfrfu/kk;u Hkh dj ldsxkA
v/;k;&3
laLFkku dh “kfDr;ka] mn~ns”; vkSj dk;Z dk vkoaVu
¼d½ laLFkku dk;Znk;h laLFkk ds :i esa lEiw.kZ jkT; esa dk;Z djsxk vkSj Hkk’kk laca/kh
;kstukvksa ,oa fdz;kdykiksa dk lapkyu djsxk ,oa vko”;drkuqlkj jkT; ds fgr
esa Hkkjr o’kZ ds fofHkUUk izns”kksa vkSj la?kh; jkT;ksa esa Hkh Hkk’kk laca/kh dk;Z djsxk(
¼[k½ laLFkku ds foLr`r mn~ns”;ksa ,oa dk;ksZa dk fu/kkZj.k bl vf/kfu;e ds varxZr
cuk;s x;s fu;eksa ,oa fofu;eksa }kjk fd;k tk;sxk(
¼x½ laLFkku ,sls vU; drZO;ksa dk ikyu dj sxk vkSj ,slh vU; “kfDr;ksa dk iz;ksx
djsxk] tSlh le;≤ ij fofgr dh tk;saA
v/;k;&4
foRRk ,oa ys[kk
¼d½ jkT; ljdkj }kjk foRRk ,oa ys[kk lsok ds ,d ,sls ofj’B ys[kk vf/kdkjh dh
fu;qfDr dh tk;sxh tks laLFkku ds leqfpr ys[kk rFkk vU; lEc) vfHkys[kksa ds
lEcU/k esa mRRkjnk;h gksxkA og ys[ks dk okf’kZd fooj.k ,oa cSaysl “khV rS;kj
djk,xk rFkk vU; foRRk laca/kh dk;Z djsxk(
Okkf’kZd fjiksVZ
fujh{k.k
fu;e cukus dh
“kfDr
ln~Hkkouk ls
fd;s x;s dk;Z
dk laj{k.k
16-
17-
18-
19-
¼[k½ laLFkku ds ys[kksa dh lE ijh{kk jkT; ljdkj dh Lohd`fr ls fu;qDr fd;s x;s
ys[kk ijh{kdksa }kjk izfro’kZ dh tk;sxhA
v/;k;&5
izdh.kZ
laLFkku izR;sd o’kZ ,sls izi= esa vkSj ,slh jhfr ls] tSlh fofgr dh tk;] okf’kZd
fjiksVZ rS;kj djsxk] ftlesa xr o’kZ ds dk;Zdyki dk lgh vkSj iwjk fooj.k fn;k
tk;sxkA okf’kZd fjiksVZ dks izfro’kZ fo/kku lHkk iVy ij j[kk tk,xkA
;g lek/kku djus ds fy;s fd bl vf/kfu;e vkSj blds v/khu cuk;s x;s fu;eksa
rFkk fofu;eksa ds izkfo/kkuksa dk vuqikyu fd;k tk jgk gS] funs”kd vFkok muds }kjk
izkf/kd`r dksbZ Hkh vf/kdkjh laLFkku dh fdlh Hkh vdk neh@”kk[kk dk fujh{k.k dj
ldsaxsA
¼1½ jkT; ljdkj ds iwokZuqeksnu ls lk/kkj.k lHkk ,oa izca/kdk;Zdkfj.kh bl vf/kfu;e
ds mn~ns”;ksa dh iwfrZ gsrq fu;e cuk ldsxh ;k mUgsa la”kksf/kr dj ldsaxhA
¼2½ mi/kkjk ¼1½ ds v/khu cuk;s x;s fu;e bl vf/kfu;e ds mica/kksa ls vlaxr ugha
gkasxsA
¼3½ bl /kkjk ds v/khu cuk;s x;s fu;e “kh?kzkfr”kh?kz fo/kku lHkk ds le{k j[ks
tk;sxsaA
laLFkku vFkok mlds fdlh vdkneh ds fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds
fy;s tks bl vf/kfu;e ds v/khu ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus ds fy;s
vk”kkf;r gks] dksbZ okn] vfHk;kstu ;k vU; dk;Zokgh ugha dh tk ldsxhA
&&
THE UTTARAKHAND LANGUAGE INSTITUTIONS ACT, 2018
[UTTARAKHAND ACT NO. 16 OF 2018]
[Enacted by Uttarakhand State Legislative Assembly in the Sixty-Ninth year of the Republic
of India]
AN
ACT
to establish the Uttarakhand Language Institution and to provide the Academies
and the connected and incidental matters thereof;
CHAPTER-1
Preliminary
Short title, Extent and
Commencement
1. (1) This Act may be called the Uttarakhand Language
Institutions Act , 2018.
(2) It shall extend to the whole of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires -
(a) “Institution” means the Uttarakhand Language Institution
constituted under section 3 of the Act;
(b) “Notification” means the Notification published in the
Gazette of Uttarakhand Government ;
(c) “General body” means the General body of the Institution;
(d) “Committee” means the Managing Executive Committee
of the Language Institution;
(e) “Government” means the State Government of
Uttarakhand;
(f) “Prescribed” means the prescribed rules and procedures
under the Act;
(g) “Academy” means the Uttarakhand Hindi Academy,
Uttarakhand Urdu Academy, Uttarakhand Punjabi Academy and
Uttarakhand Regional Language and Boli (dialect)Academy.
(h) “State” means the State of Uttarakhand;
(i) “Non-official member” means such person who
is representative of any organization/ institution but no t
Government Member;
(j) “Chairman, Executive Chairman and Vice -chairman”
means the Chairman, Executive Chairman and Vice-chairman of
the Uttarakhand Language Institution;
(k) “Director” means the Director of the Language Institution;
(l) “Deputy Director” means the Deputy Director of the
Uttarakhand Hindi Academy, Uttar akhand Urdu Academy,
Uttarakhand Punjabi Academy and Uttarakhan d Regional
Language and Boli (dialect)Academy;
(m) “Member” means the members of the General body and
Managing Executive Committee;
(n) “Year” means the financial year;
CHAPTER-II
Establishment of the Uttarakhand Language Institution
Establishment of the
Language Institution
3. The S tate Government, as soon as may be after the
commencement of this Act, shall constitute a Language
Institution for the fulfillment of the purposes of this Act, which
shall be known as the Utt arakhand Language Institution, whose
head-quarter shall be in Dehradun.
Committee
Composition of the
Language Institution
4. The General body of the Uttarakhand Language Institution shall
be constituted as follows,-
(a) Hon’ble Chief Minister- Chairman (ex-officio);
(b) Hon’ble Language Minister - Executive Chairman (Ex -
officio);
(c) An Eminent person nominated by the State Government -
Vice-chairman;
(d) Principal Secretary/ Secretary, Finance, Government of
Uttarakhand- Member (ex-officio);
(e) Principal Secretary/ Secretary, Higher Education,
Government of Uttarakhand- Member (ex-officio);
(f) Principal Secretar y/ Secretary, Language, Government of
Uttarakhand- Member (ex-officio);
(g) Principal Secretary/ Secretary, Planning,
Government of Uttarakhand- Member (ex-officio);
(h) Vice-chancellor of any two Universities nominated by the
State Government- Members;
(i) such 12 linguist and litterateur of relating su bjects of the
Country and State nominated by the State Government, a s may
be prescribed- Members;
(j) Secretary, Uttarakhan d Sanskrit Academy - Member (ex -
officio);
(k) Senior Finance Officer, Uttarakhand Language Institution -
Member (ex-officio);
(l) Director, Uttarakhand Language Institution - Member-
secretary (ex-officio).
Composition of
Managing Executive
Committee
5. The Managing Executive Committee shall be constituted as
follows-
(1) Chairman- Chief Minister/ Language Minister,
Uttarakhand ;
(2) Executive Chairman - Principal Secretary/ Secretary,
Language Department, Government of Uttarakhand;
(3) Member- Principal Secretary/ Secretary, Finance,
Government of Uttarakhand;
(4) Member- Principal Secretary/ Secretary, Higher
Education, Government of Uttarakhand;
(5) Member- Principal Secretary/ Secretary, Planning,
Government of Uttarakhand;
(6) Member – Secretary, Uttarakhand Sanskrit Academy;
(7) Member- Three (03) litterateurs of institutions
nominated by the Government of Uttarakhand;
(8) Member- Senior Account officer, Uttarakhand Hindi
Academy.
Duties and powers of
the Chairman,
Executive
Chairman, Vice -
chairman and
Members
6. (a) The Managing Committee shall advise the
State Government on all matters arise under this Act and
shall exercise such other powers and perform the duties , as
may be prescribed;
(b) To constitute one or more sub committees, generally or for
any purposes , for the implementation of the business of the
institution;
(c) To make rules from time to time for their conduct of
business and administration, their compliance and
modification;
(d) To pass programs and planning s according to the objectives
of the Institute.
(e) To purchase any property, to exchange, to take on rent or to
acquire or their disposal or to get property as a gift and to
intimate the State Government after these functions for the
purpose of the Institution.
Term of office and
service conditions of
the Members
7. (a) Every Member of the General Body and Managing
Committee in addition to ex -officio member of the institution
shall hold the office for three years from the date of his
nomination;
Provided that any person who is member as a
representative of any organization shall not remain member
on cessation of his representation by such organization.
(b) The member may resign his office any tim e by writing
under his hand addressed to the state Government in case of
withdrawal from the membership of the Institution.
(c) Any member of the Institution, shall not remain member if
he dies, becomes of unsound mind or declared undischarged
insolvent or convicted by the court for an offence related to
moral turpitude.
Filling the casual
vacancies of the
Members
8. The person nominated by the State Government in any
vacancy shall hold the office for the remaining tenure of the
predecessor member.
Meeting, decision and
quorum
9. (a) The meeting of General Body and Management committee
shall be held quarterly but if deemed necessary than the meeting
may be convened any time.
(b) The quorum of meeting shall be half o f total number of
members in which the annual budget, the programs and
plannings of the Institution shall be presented and passed.
(c) The determination of all matters in any meeting of the
institution shall be dec ided by the majority of the members
present and voting. In case of equality of the vote, the vote of
presiding member shall be casting vote;
(d) In absence of Chairman, the Executive Chairman, in absence
of Executive Chairman, the Vice -chairman and in a bsence of
Vice-chairman, such member who is nominated by the
Chairman, shall preside the meeting.
Establishment of
Academies under the
Language Institution
10. For development and promotion of language and dialect of
various communities in the State, the following Academies
shall be constituted under the Institution with the prior approval
of the State Government, wh ich shall be functioned as branches
of the Institution-
(a) The Uttarakhand Hindi Academy;
(b) The Uttarakhand Urdu Academy;
(c) The Uttarakhand Punjabi Academy;
(d) The Uttrakhand Regional Language and Boli (dialect)
Academy.
The functions of the above said Academies shall be under the
provisions of section 11.
Officer and Staff of
the Institution
11. (a) A Director for the Institution shall be appointed by the
Personnel Department , Government of Uttarakhand, for the
implementation of funct ions and decision taken by the G eneral
Body and managing committee, who is not below the rank of
Additional secretary;
(b) The Director shall control the general administration
of Institution. The determination of functions and duties of the
Director shall be specified by the rules or regulations made
under this Act.
(c) For the purposes of this Act, a Deputy Director shall be
appointed by the State Government in every a foresaid
Academies. The Deputy Director shall operate the concerning
academies under the Director. The determination of functions
and duties of the Deputy Director shall also be specified by
the rules or regulations made under this Act;
For the purposes of this Act, the post of Deputy Director in
academies mentioned in section 10 shall be created by the
State Government separately on the basis of functions,
duties and necessity.
(d) For the appropriate disposal of the functions of the
institution, the State Government shall create such number of
posts on such pay scale as prescribed from time to time;
(e) The pay, allowances and service conditions of the officers
and employees of the Institution sh all be such as may be
prescribed by the State Government from time to time.
Proceedings of the
institution not to be
invalidated
12. No work or proceeding of the Institution shall be deemed to be
invalid merely on the ground of –
(a) any vacancy or defect in the constitution of the Institution;
(b) any defect or irregularity in the appointment of a person
acting as the Chairman or other Member thereof; or
(c) any defect or irregularity in such proceeding not affecting the
substance.
Authentication of the
orders of the
Institution
13. All the decisions and orders of the Institution shall be
authenticated by the signature of the Director or any other
officer authorised by the Director for this purpose. The
Director may also delegate his duties and powers as per
necessity.
CHAPTER-III
Powers, objectives and allocation of work of the Institution
Powers and objectives
of the Institution
14. (a) The Institution shall act in whole of State as a nodal
institution and shall conduct the language relating planning and
implementation and shall also conduct language related works in
the various States and Union Territories of the Ind ia in the
interest of the State as per necessity;
(b) The determination of detailed objectives and functions of the
institutions shall be determined by the rules and regulations
made under this Act;
(c) The institution shall perform such other duties and exercise
such other powers as may be prescribed from time to time.
CHAPTER-IV
Finance and Account
Maintenance of
Accounts
15. (a) One such Senior Account Officer shall be appointed from the
Finance and Accounts services by the State Government who
shall be responsible for appropriate accounts and other relating
record of the institution. He shall also prepare annual statement
and balance sheet and conduct other financial work of accounts.
(b) The a udit of the account of the Institution shall be done
annually by the Auditors appointed with the permission of the
State Government.
CHAPTER-V
Miscellaneous
Annual Report 16. The Institution shall prepare an annual report every year, in
such form and in such manner as may be prescribed, in which
correct and full details of affairs of previous year shall be
given. The annual report shall be laid before the house of the
State Legislative Assembly every year.
Inspection 17. The Director or any officer authorized by him may inspect
any Academy/branches of the Institution to satisfied that this
Act and the provisions of rules and regulations made under it
are complied with.
Power to make rules 18. (1) The General Body and Management Committee may make
rules for the implementation of the object of this Act and may
amend them with the prior approval of the State Government.
(2) The rules made under sub-section (1) shall not be
inconsistent with the provisions of this Act.
(3) The rules made under this section shall be laid before the
Legislative Assembly as soon as possible.
Protection of action
taken in good faith
19. No suit, prosecution or other proceeding may lie against
Institution or any person of any Academy for any act which
is in good faith done or intended to be done under this Act.
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