LexThe HARIDWAR ANANT KUMBH NIDHI ACT, 2003
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actdze la[;k& 131 iathd`r la[;k&Mh0,u0@30@03
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mÙkjkapy
mÙkjkapy ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mÙkjkapy vf/kfu;e½
nsgjknwu] lkseokj] 19 tuojh]2004 bZ0
ikS’k]29] 1925 “kd lEor~
mÙkjkapy “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 503@fo/kk;h ,oa lalnh; dk;Z@2003
nsgjknwu] 19 tuojh] 2004
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk
ikfjr gfj}kj vuUr dqEHk fuf/k fo/ks;d] 2003 dks fnukad 16&01&2004 dks vuqefr iznku dh vkSj og
mRrajkpy vf/kfu;e la[;k 31 lu 2003 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk
izdkf”kr fd;k tkrk gSA
gfj}kj vuUr dqEHk fuf/k vf/kfu;e] 2003
¿vf/kfu;e la[;k 31] o’kZ 2003À
¼dqEHk {ks= ds laj{k.k ,oa fodkl ds fy;s fuf/k LFkkfir fd;s tkus gsrq
vf/kfu;e
Hkkjr x.kjkT; ds pkSouosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS%&&
v/;k;&1
Lakf{kIr uke] foLrkj
,oa izkjEHk
1- ¼1½ ;g vf/kfu;e gfj}kj vuUr dqEHk fuf/k vf/kfu;e] 2003 dgyk;sxkA
¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M jkT; esa gksxkA
¼3½ ;g rRdky izHkkoh le>k tk;sxkA
IkfjHkk’kk;sa 2- Tkc rd lanHkZ esa vU;Fkk visf{kr u gks] bl vf/kfu;e esa&&&
¼d½ ^^gfj}kj vuUr dqEHk fuf/k** dk rkRi;Z dqEHk {ks= ds laj{k.k ,oa fodkl ds fy,
LFkkfir fuf/k ls gS(
¼[k½ ^^v/;{k** dk rkRi;Z v/;{k] dk;Zdkfj.kh fuf/k ls gS(
¼x½ ^^mik/;{k** dk rkRi;Z mik/;{k] dk;Zdkfj.kh fuf/k ls gS(
¼?k½ ^^lnL; lfpo** dk rkRi;Z lnL; lfpo] vuUr fuf/k ls gS(
¼³½ ^^o’kZ** dk rkRi;Z igyh viSzy ls izkjEHk gksus okys 12 ekg ls gS(
¼p½ ^^dks’k** dk rkRi;Z bl vf/kfu;e ds izkfo/kkuksa ds vUrxZr izkIr izkfIr;ksa ls gS(
¼N½ ^^jkT; ljdkj** dk rkRi;Z mRrjk[k.M ljdkj ls gSA
v/;k;&2
fuf/k dh dk;Zdkfj.kh 3- ¼1½ fuf/k dh ,d dk;Zdkfj.kh gksxh] tks fuf/k ds dk;Zdykiksa dk izcU/k djsxh ,oa vf/kfu;e
ds v/hku ;k mlds }kjk lkSais x;s dk;ksZa dk fu’iknu djsxhA fuf/k ds foRrh; ,oa brj
leLr dk;Zdyki dk ;Zdkfj.kh }kjk iz”kkflr gksaxsA ;g ,d fuxfer fudk; gksxk
ftldh lkjLor mRrjkf/kdkfjrk rFkk ,d lkekU; eqnzk gksxhA
¼2½ dk;Zdkfj.kh ds fuEu lnL; gksaxs&&
¼d½ insu lnL;%
1- Eqk[;ea=h] mRrjk[k.M jkT; &v/;{k
2- “kgjh fodkl ea=h] mRrjk[k.M jkT;&mik/;{k
3- Eqk[; lfpo] mRrjk[k.M ljdkj& lnL;
4- Lkfpo] fu;kstu] mRrjk[k.M ljdkj &lnL;
5- Lkfpo] foRr] mRrjk[k.M ljdkj&lnL;
6- Lkfpo] LokLF;] mRrjk[k.M ljdkj&lnL;
7- Lkfpo] i;ZVu] mRrjk[k.M ljdkj& lnL;
8- Lkfpo] laLd`fr] mRrjk[k.M ljdkj&lnL;
9- Lkfpo] “kgjh fodkl] mRrjk[k.M ljdkj&lnL; lfpo
10- vk;qDr x<+oky e.My] x<+oky&lnL;
11- dqEHk esykf/kdkjh] gfj}kj & lnL;
12- v/;{k] v[kkMk+ ifj’kn~ gfj}kj& lnL;
13- Jh xaxk lHkk] gfj}kj ds vf/kd`r izfrfuf/k&lnL;
14- ftykf/kdkjh] nsgjknwu] gfj}kj] ikSMh+ ,oa fVgjh&lnL;
¼[k½ ukfer lnL; %&
¼1½ dk;Zdkfj.kh vf/kdre pkj lnL;ksa dks rhu o’kZ dh vof/k ds fy, ukfer dj
ldsxhA
¼2½ dk;Zdkfj.kh }kjk O;kikj ,oa m|ksx] foKku ,oa izkS|ksfxdh] dyk ,oa laLd`fr]
lekt lsok ,oa lkfgR; ds {ks=ksa ds ew/kZU; O;fDr;ksa dks laj{kd dh izkfLFkfr ls
foHkwf’kr fd;k tk ldrk gSA bu laLFkkvksa dks fuf/k ds mn~ns”;ksa ,oa dkj.kksa
dks v xzlj djus gsrq cgqewY; ijke”kZ@ laj{k.k nsu s gsrq vkeaf=r fd;k tk
ldsxkA
dk;Zdkfj.kh dh
“kfDr;ka] drZO; ,oa
vf/kdkj
4- ¼1½ fuf/k ds dk;Zdykiksa dk lapkyu ,oa izcU/ku dk;Zdkfj.kh }kjk fd;k tk;sxk] tks
mfYyf[kr y{;ksa ,oa mn~ns”;ksa ds vuq:i fuf/k dh ,slh “kfDr;ksa ,oa izkf/kdkj dk iz;ksx
djsxh tks blds lqxe lapkyu ds fy, foosdiw.kZ vkSj vko”;d gksA
¼2½ fuf/k dh leLr py ,oa vpy ;k vU; izdkj dh lEifRr dk;Zdkfj.kh esa fufgr gksxhA
¼3½ iwoZxkeh izkfo/kkuksa dh O; kidrk ij izfrdwy Mkys fcuk dk;Zdkfj.kh dh fuEufyf[kr
“kfDr;ka gksaxh %&&
¼,d½ migkj] nku] vuqnku] fofue;] iV~Vk }kjk Hkwfe] Hkou ;k vU; LFkkoj lEifRr
dk mlls layXu lHkh vf/kdkjksa lfgr vtZu djuk(
¼nks½ fuf/k dh lEifRr dk izcU/ku djuk(
¼rhu½ fuf/k ds fy, migkj] nku] vuqnku vkfn }kjk /ku tqVkuk(
¼pkj½ fuf/k ds fy, ,oa fuf/k dh vksj ls /ku] izfrHkwfr;ksa] foys[k ,oa vFkok vU; py
lEifRr;ka izkIr djuk(
¼ikap½ vius izR;kfir vfHkdrkZvksa }kjk jlhn fuxZr djuk] foys[kksa dk fu’iknu ,oa
gLrk{kj djuk] pSdksa vFkok vU; ijdzkE; fy[kr dk i`’Bkadu ;k fefr dkVu
djuk(
¼N%½ mu vfHkys[kksa ,oa fy[krksa dk fuekZ.k] fu’iknu ,oa mu ij gLrk{kj djuk tks
fuf/k ds dk;Zdykiksa ds lapkyu o fuf/k dh lEifRr ds izcU/ku ds fy, mfpr
,oa vko”;d gks(
¼lkr½ fuf/k dh fdlh py ;k vpy lEifRr dk izcU/ku] vUrj.k] fuiVku(
¼vkB½ inkf/kdkfj;ksa dh “kfDr;ksa] d`R;ksa ,oa drZO;ksa dk fu/kkZj.k(
¼ukS½ fuf/k ds ys[kksa dh ys[kk ijh{kk gsrq ys[kk ijh{kd vFkok ys[kk ijh{kdksa dh
fu;qfDr(
¼nl½ le;≤ ij mu ,oa mruh la[;k esa mu “krksZa ij O;fDr;ksa dks j[kuk tks
fuf/k ds dk;Zdykiksa fuf/k }kjk vkjEHk fd;s x;s v/;;uksa] vUos’k .kksa] “kks/kksa]
izf”k{k.kksa ,oa vU; xfrfof/k;ksa ds lapkyu gsrq mi;qDr gksa(
¼X;kjg½ fuf/k ds deZpkfj;ksa ij fu;a=.k ,oa mPPkLFkrk cuk;s j[kuk(
¼ckjg½ dk;Zdkfj.kh dks fuEu fo’k;ksa d s lEcU/k esa mifof/k;ka cukus dk vf/kdkj
gksxk%&
¼d½ fuf/k dh lEifRr] dks’k] dk;Zdykiksa rFkk dk;ksZa dk izcU/ku(
¼[k½ le;≤ ij xfBr fudk;ksa ,oa dk;Zdkfj.kh dh cSBdksa ds vk;kstu ,oa
lapkyu dh izfdz;k dk fu/kkZj.k(
¼x½ vU; ,sls fo’k; tks vko”;d ik;s tk;saA
v/;{k@lnL; lfpo
dh “kfDr;ka ,oa
drZO;
5- /kkjk 4 esa fofgr “kfDr;ksa@drZO;ksa ds vfrfjDr v/;{k@lnL; lfpo dh fuEu
“kfDr;ka@ drZO; gksaxs&&
¼d½ v/;{k] fuf/k dk izeq[k gksxk] tk s dk;Zdkfj.kh dh cSBdksa dk lHkkifrRo djsxk ,oa
inkf/kdkfj;ksa rFkk dk;Zdkfj.kh ds lnL;ksa dks funsZ”k tkjh djsxkA og dk;Zdkfj.kh dh
vkikr~ cSBd cqyk ldrk gSA
¼[k½ v/;{k dh vuqifLFkfr esa mik/;{k dk;Zdkfj.kh dh lHkh cSBdska dh v/;{krk djsxk rFkk
v/;{k ds leLr drZO;ksa dk fuoZgu djsxk rFkk mlesa leLr os “kfDr;ka fufgr gksaxh
tks mls vkSipkfjd :i ls fyf[kr :i esa v/;{k }kjk leuqnsf”kr dh tk;saA
¼x½ lnL; lfpo fuf/k dh lEifRr ij lkekU; fu;a=.k j[ksxk rFkk fuf/k ds iz”kklfud ,oa
U;kf;d ekeyksa dh ns[kjs[k djsxkA lnL; lfpo ds fuf/k ds ys[kksa ds mfpr j[kj[kko
rFkk mudh fu/kkZfjr okf’kZd ys[kk ijh{kk ds fy, mRrjnk;h gksxkA og v/;{k ds
ijke”kZ vkSj iwoZ Lohd`fr ls vkjEHk fd;s tkus okys dk;ksZa ds izzLrko ,oa izkDdyu
dk;Zdkfj.kh lfefr ds le{k izLrqr djsxkA
dk;Zdkfj.kh dh cSBdsa 6- dk;Zdkfj.kh dh cSBdsa okf’kZd gksaxh] ijUrq fo”ks’k fLFkfr;ksa esa tc dHkh vko”;d gks
v/;{k dh vuqefr ls bldh cSBd gks ldsxhA dk;Zdkfj.kh dh cSBd ds fy, iUnzg
fnu dh iwoZ lwpuk vkOk”;d gksxhA vkikr ifjfLFkfr;ksa esa lnL; lfpo }kjk v/;{k
dh vuqefr ls cSBd vYi lwpuk ij cqykbZ tk ldrh gSA
deZpkjhc`Un ,oa muds
ikfjJfed
7- dk;Zdkfj.kh vius d`R;ksa vkSj drZO;ksa ds n{krkiwoZd lapkyu gsrq vko”;drkuqlkj fu;r
vof/k ds fy, tks rhu o’kZ ls vuf/kd gksxh] fdlh O;fDr ;k O;fDr;ksa dks LVkQ esa
vuqcU/k vFkok izfrfu;qfDr ij fu;qfDr rFkk mudh ,slh fu;qfDr ,oa ikfjJfed dh “krsZa
fofgr dj ldsxh] ,slh fu;qfDr;ksa ij vkus okyk O;; fuf/k ds dk s’k ls ogu fd;k
tk;sxkA
v/;k;&3
fuf/k dk;Zky; 8- fuf/k dk dk; kZy; lfpo] “kgjh fodkl] mRrjk[k.M “kklu] nsgjknwu vFkkZr fuf/k ds
insu lfpo ds dk;kZy; esa i`Fkd izdks’B ds :i esa LFkkfir fd;k tk,xkA
fuf/k dk foRriks’k.k 9- ¼1½ dk;Zdkfj.kh ds izcU/ku ,oa fu;a=.k esa ,d dks’k LFkkfir fd;k tk;sxk ] ftlesa fuf/k
}kjk izkIr leLr /kujkf”k ¼ftlesa nku ,oa vuqnku vkfn lfEefyr gS½ tek dh tk;sxh
rFkk mlls fuf/k ds lHkh [kpksZa dh ftuesa dksbZ Hkqxrku ;k vuqnku nsuk rFkk fdz;kfUor
Hkkj lfEefyr gS] Hkqxrku fd;k tk;sxkA
¼2½ fuf/k] O;fDr;ksa] futh ,oa lkoZtfud laLFkkvksa] U;klksa] fuxfer fudk;ksa ,oa dsUnz rFkk
jkT; nksuksa ljdkjksa ls izkIr nku ,oa va”knku vkfn fofHkUu L=ksrksa ls /ku tqVk;sxhA
¼3½ dk;Zdkfj.kh fuf/k esa tek dksbZ Hkh /kujkf”k jk’Vhª;d`r cSadksa esa lk of/k tek esa fuos”k
dj ldrh gSA
¼4½ dk;Zdkfj.kh lk/kkj.k cgqer }kjk ikfjr ladYi }kjk dqy izkfIr;ksa dh nks frgkbZ rd
lhfer /kujkf”k fuf/k ds y{;ksa vkSj mn~n s”;ksa ds vuq:i lalaxr dk;ksZa@xfrfof/k;ksa ij
mu rjhds ls tSlk og mi;qDr ,oa mfpr le>s] O;; djus dks vf/kd`r dj ldrh
gSA
¼5½ pkVZM ,dkmUVsUV~l ,sDV] 1949 ]¼la[;k 38] o’kZ 1949½ esa fofgr vFkkZuqlkj O;olk;jr~
pkVZM ,dkmUVsUV }kjk ftls okf’kZd vk/kkj ij dk;Zdkfj.kh }kjk fu;qDr fd;k tk;sxk]
fuf/k ds okf’kZd ys[kksa dh ys[kk&ijh{kk dh tk;sxhA
¼6½ ;Fkklk/; izR;sd o’kkZUr ds mijkar ;Fkk”kh?kz ijUrq vxys o’kZ ds 30 flrEcj ls
foyEcre ugha] dk;Zdkfj.kh ml o’kZ ds ys[kk ijhf{kr ys[kksa vkSj lfefr dh izfrosnu
vk[;k izdkf”kr djk;sxh rFkk mDr ys[kksa vkSj izfrosnu dh izfr;k a fuf/k ds lHkh
lnL;ksa ,oa jkT; ljdkj dks vxzsflr djsxhA
¼7½ dk;Zdkfj.kh ds cSad [kkrs Hkkjrh; LVsV cSad dh nsgjkwnu ,oa gfj}kj dh eq[; “kk[kkvksa
esa [kksys tk;saxs] tks fuf/k ds la;qDr lfpo ,oa dks’kk/;{k }kjk la;qDr :i ls
ifjlapkfyr gksaxsA
Okkf’kZd iz”kklfud
izfrosnu
10- dk;Zdkfj.kh ml le; ds iwoZ tSlk jkT; ljdkj }kjk fu/kkZfjr fd;k tk;s izfr o’kZ
fuf/k ds dk;Zdykiksa ds iz”kklu ds lEcU/k esa jkT; ljdkj dks izfrosnu izLrqr djsxhA
v/;k;&4 ¼izdh.kZ½
jkT; ljdkj dh
ys[kk ,oa lwpuk;sa
ekaxus dh “kfDr
11- jkT; ljdkj dks ;g “kfDr gksxh fd og ,slh lwpuk,a ,oa ys[sk ekax ldrh gS] tks
mlds fopkj ls mUgsa ;qfDr;qDr :i ls ;g lek/kku djus ds fy;s vko”;d gksaxs fd
fuf/k dk dks’k mfpr :i ls izcfU/kr] vuqjf{kr ,ao iz”kkflr gS ,oa dk;Zdkfj.kh ,slh
vis{kk ij rRdky os lwpuk,a ,oa ys[ks jkT; ljdkj dks izLrqr djsxhA
U;kf;d okn ,oa
dk;Zokgh ij izfrca/k
12- dk;Zdkfj.kh vFkok blds fdl h lnL; ds fo:) bl vf/kfu;e ds izkfo/kkuksa ds
vUrxZr fuf/k ds mn~ns”;ksa ,oa y{;ksa ds vuqlj.k esa ln~HkkoukiwoZd fd;s x;s fdl h
d`R; ;k rkRif;Zr :i ls le>s x;s fdl h d`R; ds fy;s dksbZ okn ;k dk;Zokgh fdl h
U;k;ky; esa lafLFkr ugha dh tk ldsxhA
dk;Zdkfj.kh dh
mifu;e cukus dh
“kfDr
13- ¼1½ dk;Zdkfj.kh fuEu iz;kstuksa ds fy;s ,sls mifu;e cuk ldrh gS] tks bl vf/kfu;e
vFkok blds vUrxZr fufeZr mifof/k vFkok fdlh vU; fof/k ls vlaxr u gks%&&
¼d½ v/;{k] mik/;{k] lnL; lfpo rFkk dk;Zdkfj.kh ds lnL;ksa esa drZO;ksa dk
foHkktu(
¼[k½ cSBdksa ls brj muds fu.kZ;ksa ds vfHkfu”p;u dh jhfr(
¼x½ dk;Zdkfj.kh dh cSBdksa ds dkedkt dk lapkyu ,oa izfdz;k(
¼?k½ fdl h lnL; ;k milfefr ;k milfefr;ksa dks dk;Zdkfj.kh dh “kfDr;ksa dk
izfrfu/kk;u(
¼³½ dk;Zdkfj.kh ds dk;kZy; esa j[ks tkus okys cgh [kkrs(
¼p½ fuf/k ds dks’k dh vfHkj{kk ,oa vfHkfu;kstu(
¼N½ dk;Zdkfj.kh ds ctV esa lfEefyr fd;s tkus okys ;k NksM+ fn;s tkus okys fooj.k
¼t½ cSBdksa dk le; ,oa LFkku(
¼>½ cSBdksa dh lwpuk fn;s tkus dh jhfr(
¼¥½ cSBd dh dk;Zokgh ds vfHkys[ku ,oa izdk”ku dh jhfr(
¼V½ dk;Zdkfj.kh dks fd;s x;s Hkqxrku gsrq ftu O;fDr;ksa }kjk jlhn tkjh dh
tk;sxh(
¼B½ drZO;ksa dk ikyuA
¼2½ jkT; ljdkj dh iqf’V ds mijka r lHkh mifu;e vFkok orZeku mifu;eksa d k ifjorZu
;k fujlu ljdkjh xtV esa izdkf”kr fd;k tk;sxk ,oa rnqijkar fof/k dk cy j[ksaxsA
dfBukb;ksa ds fuokj.k
dh “kfDr
14- vf/kfu;e ds izkfo/kkuksa ds izorZu esa ;fn dksbZ dfBukbZ mRiUu gksrh gS] rks jkT;
ljdkj] vkns”k }kjk ,slh dfBukbZ dks nwj djus ds fy;s dk;Zokgh dj ldrh gS tks
bl vf/kfu;e ds vlaxr u gksA
HARIDWAR ANANT KUMBH NIDHI ACT, 2003
[Act No. 31 of 2003]
to establish fund for conservation and development of the Kumbh Mela area
AN
ACT
It is hereby enacted in the fifty-fourth year of the Republic of India as follows:--
Chapter-1
Short title, extent
and
commencement
1. (1) This Act may be called Haridwar Ananth Kumbh Nidhi Act, 2003.
(2) It extends to the whole of Uttarakhand.
(3) It shall be deemed to have come into force at once.
Definitions 2. In this Act, unless the context otherwise require—
(a) “Anant Kumbh Nidhi” Haridwar means fun d established for conservation
and development of the Kumbh Mela Area;
(b) “Chairman” means Chairman of the Executive Committee of Anant
Kumbh Nidhi, Haridwar;
(c) “Vice-Chairman” means Vice -Chairman of the Executive committee of
Anant Kumbh Nidhi, Haridwar;
(d) “Member Secretary” means Secretary of the Executive Committee of
Anant Kumbh Nidhi, Haridwar;
(e) “Year” means 12 months commencing on the first day of April;
(f) “Fund” means the receipts received as per the provisions of this Act;
(g) “State Government” means the Government of Uttarakhand.
Chapter-2
Executive
committee of the
fund
3. (1) There shall be an Executive Committee for the management of the affairs
of the fund and discharging the functions assigned to it by or under the Act.
All affairs o f the fund, pecuniary and otherwise, shall be administered by
the Executive Committee. It shall be a body corporate and shall have a
perpetual succession and a common seal.
(2) The following shall be the members of the executive committee:--
(a) Ex-officio Members:
1. Chief Minister of the State of Uttarakhand – Chairman
2. Minister for Urban Development of the State of Uttara khand-
Vice Chairman
3. Chief Secretary to the Govt. of Uttarakhand -Member
4. Secretary Planning to the Govt. of Uttarakhand - Member
5. Secretary Finance to the Govt. of Uttarakhand -Member
6. Secretary health to the Govt. of Uttarakhand -Member
7. Secretary Tourism to the Govt. of Uttarakhand - Member
8. Secretary Culture to the Govt. of Uttarakhand -Member
9. Secretary Urban Development Govt. of Uttara khand - Member
Secretary;
10. Commissioner, Garhwal Division -Member
11. Kumbh Mela Adhikari, Haridwar -Member
12. President, Akhara Parishad, Haridwar -Member
13. Authorized Representative of shri G anga Sabha, Har idwar-
Member
14. District Magistrate, Dehradun, Har idwar, Pauri & Tehri –
Member
(b) Nominated members:
(1) The executive committee may nominate maximum four
members, for a maximum period three years;
(2) Eminent persons from business & industry, science &
Technology, Art & Culture, Social Service and Literature may
be bestowed with the status of ‘Patron’ by the executive
committee. These patrons may be invited to render valuable
advice/guidance in furtherance of the aims and object5s of the
fund.
Powers, duties
and Rights of
executive
committee
4. (1) The affairs of the fund shall be carri ed on and managed by the executive
committee who shall exercise such power and authority of the fund as may
be necessary and prudent for its smooth conduct consistent with the stated
aims and objects.
(2) All properties, moveable and immovable or of any kind o f the fund shall
stand vested in the executive committee.
(3) Without prejudice to the generality of the forgoing provisions, the
executive committee shall have following powers:-
(i) acquire by gift, donations, grants, exchange, lease lands, buildings or
other immovable properties together with all rights appertaining
thereto;
(ii) to manage the properties of the fund;
(iii) to raise funds for the fund through gifts, donations, grants etc;
(iv) to receive monies, securities, instruments and /or any other movable
properties for and on behalf of the fund;
(v) to issue receipts, to sign and execute instruments and to endorse or
discount cheque or other negotiable instrument through its accredited
agents;
(vi) to, make sign and execute such documents and instruments as may
be necessar y and proper for carrying out the management of the
property and affairs of the fund;
(vii) to manage, transfer, dispose of any, movable or immovable property
of the fund;
(viii) to prescribe powers, functions and duties of the office bearers;
(ix) to appoint an auditor or auditors for auditing the accounts of the
fund;
(x) to engage, from time to time, such and as many persons and on such
terms and conditions, as may be fit for carrying out the affairs of the
fund for conduction studies, investigations, researches, training and
other activities undertaken by the fund;
(xi) to exercise control and super ordination over the staff of Fund;
(xii) the executive committee shall have the power to make bye laws in
respect of the following matter:-
(a) management of properties, funds, affairs and works of the fund;
(b) procedure for convening and conduction of the meetings of the
executive committee and such other bodies as may be set up
from time to time;
(c) such other purpose as may be found necessary.
Powers and
Duties of the
office bearers
Chairman/memb
er Secretary
5. Powers /Duties as prescribed in section 4 the following powers/duties of
Chairman/member Secretary shall be in addition:-
(a) The Chairman shall be the head of the fund, who shall preside over all the
meetings of the executive committe e and issue instructions to office
bearers and members of the Executive Committee. He can call any
emergency meeting of the Executive committee.
(b) Vice Chairman shall preside over all the meetings of the Executive
Committee in absence of the Chairman, and p erform all the duties of the
Chairman and shall be vested with all the powers which will be formally
assigned to him by the Chairman in writing.
(c) Member Secretary shall exercise control over the property of the fund and
look after the administrative and leg al matters of the fund. Member
Secretary shall be responsible for proper maintenance and prescribed
annual audits of accounts of the fund. He/she shall put up proposals and
estimates for works to be undertaken before the Executive Committee in
consultation and with prior approval of the Chairman.
Meetings of the
Executive
committee
6. The Executive Committee shall meet annually but in special case may met
whenever necessary with the permission of the Chairman. A fortnight’s
notice will be required for Exe cutive Committee meeting. Under emergent
circumstances meeting may be called by the secretary with the approval of
the Chairman at short notice.
Staff and their
Remuneration
7. For the efficient performance of its duties and functions, the Executive
Committee may engage on contract or deputation, for a fixed term not
exceeding three years in any case, such person or persons on the staff as it
deems necessary and prescribe the terms and conditions of such
engagement and their remunerations. The expenditur e to be incurred for
such engagements shall be met out of the Nidhi funds.
Chapter-3
Office of fund 8. The office of the fund shall be formed as a separate cell adjunct to the
office of the secretary, Urban Development, Govt. of Uttara khand,
Dehradun, i.e. ex-officio secretary of the fund.
Finances of the
fund
9. (1) There shall be established a fund under the management and control of the
Executive Committee into which shall be paid all monies . (Including
donations and grants etc.) received by the fund a nd out of which shall be
met al l expenses including any payments or grants made and liabilities
incurred by the fund.
(2) The fund will raise funds from the various sources, including donations and
contributions from individuals, public and private institution s, trusts,
bodies corporate, and both Union and State Government.
(3) The Executive Committee may invest any money for the time being
standing to the credit of the fund in fixed deposits with the nationalized
banks.
(4) The Executive committee by a resolution p assed by simple majority
authorizes spending of moneys, limited to two thirds of its total receipts, on
works/ activities consistent with the aims and objects of the fund in such
manner as it deems fit and proper.
(5) The annual accounts of the fund shall be s ubject to audit by a Chartered
Accountant in practice within the meaning of the Chartered Accountant
Act, 1949 to be appointed annually by the Executive committee.
(6) As soon as may be practicable after the end of each year, but not later than
the 30 th day of September of the year next following, the Executive
committee shall cause to be published in the Gazette of Uttarakhand a copy
of the audited accounts and the report of the Executive committee for that
year and copies of the said accounts and report shall be forwarded to the
State Government and to all the members of the Fund.
(7) The bank accounts of the fund shall be opened with the State bank of India
Main Branch, Dehradun and Haridwar, which shall be operated jointly by
the Joint Secretary and the Treasurer of the Fund.
Annual
administrative
Report
10. The Executive Committee shall annually submit to the State Government a
report on the administration of the affairs of the fund by such time as the
State Governments may prescribe.
Chapter-4 Miscellaneous
Power of the
state
Government
call for
information
and accounts
11. The State Government shall have power to call for such information and
accounts as may in their opinion be necessary for reasonably satisfying
themselves that the fund is properl y mana ged, maintained and
administered, and the Executive Committee shall, on such requisition,
furnish forthwith such information and accounts to the State Government.
Bar to suit or
proceedings
12. No suit or proceedings shall lie in any court against the Executive
Committee or its members for anything done or purported to be done by
them in good faith in pursuance of the aims and objects of the fund under
the provisions of this Act.
Power of the
Executive
committee to
make bye-rules
13. (1) The committee ma y make bye -laws not inconsistent with this Act or any
other law for the following provisions:--
(a) the division of duties among the Chairman, the Vice -Chairman, the
member Secretary and the members of the Executive committee;
(b) the manner in which their decisi on may be ascertained otherwise than
at the meetings;
(c) the procedure and conduct of business at meetings of the Executive
committee;
(d) the delegation of powers of the executive Committee to individual
members or to a sub-committee or sub-committee;
(e) the books of accounts to be kept at the office of the Executive
Committee;
(f) the custody and deployment of the fund;
(g) the details to be included in or excluded from the budget of the
Executive Committee;
(h) the time and place of its meetings;
(i) the manner in which notice of its meetings shall be given;
(j) the manner in which the proceedings of its meetings shall be recorded
and published;
(k) the persons by whom receipts may be issued for monies paid to the
committee;
(l) the performance of duties.
(2) All bye-laws or cancellation or alteration of existing bye -laws after they
have been confirmed by the State Government shall be published in the
official Gazette, and shall thereafter have the force of law.
Power to
Remove
Difficulties
14. If any difficulty arises in giving effect to the provisions of this Act, the
State Government may, by order, take action not inconsistent with this act
for purpose of removing the difficulty.