LexThe UTTARAKHAND RIGHT TO SERVICE ACT, 2011
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act
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dze la[;k& 147 iathd`r la[;k&Mh0,u0@30&2009&2011
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] eaxyokj 4 vDVwcj] 2011 bZ0
vkf”ou 12] 1933 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 307@fo/kk;h ,oa lalnh; dk;Z@2011
nsgjknwu] 04 vDVwcj] 2011
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 lsok dk vf/kdkj fo/ks;d] 2011 dks fnukad 04 vDVwcj] 2011 dks vuqefr iznku dh
vkSj og mRrjk[k.M vf/kfu;e la[;k 20 o’kZ 2011 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk
}kjk izdkf”kr fd;k tkrk gSA
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mÙkjk[k.M lsok dk vf/kdkj vf/kfu;e] 2011
¿mÙkjk[k.M vf/kfu;e la[;k 20 o’kZ 2011À
mÙkjk[k.M jkT; dh turk dks le;c) jhfr ls lsok miyC/k djk, tkus ds fy, rFkk mlls
lEcfU/kr vkuq’kafxd ekeyksa ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds cklBosa o"kZ esa mRrjk[k.M jkT; fo/kku lHkk }kjk fuEufyf[kr vf/kfu;e cuk;k
tkrk gS(
laf{kIr uke vkSj
izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mÙkjk[k.M lsok dk vf/kdkj vf/kfu;e]
2011 gSA
¼2½ ;g mÙkjk[k.M jkT; ds jkti= esa izdk”ku dh rkjh[k ls izo`Ùk gksxkA
ifjHkk’kk,a 2- tc rd fd izlax ;k lUnHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e
esa%&
¼d½ ^^vk;ksx** ls vf/kfu;e dh /kkjk 12 ds v/khu LFkkfir vk;ksx vfHkizzsr
gS(
¼[k½ ^^inkfHkfgr vf/kdkjh** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr
dksbZ vf/kdkjh vfHkizzsr gS(
¼x½ ^^ik= O;fDr** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr lsok dks
izkIr djus ds fy, ik= dksbZ O;fDr vfHkizzsr gS(
¼?k½ ^^izFke vihyh; izkf/kdkjh** ls vf/kfu;e dh /kkjk 3 ds v/khu
vf/klwfpr dksbZ vf/kdkjh vfHkizzsr gS(
¼³½ ^^miyC/k le; lhek** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr
inkfHkfgr vf/kdkjh }kjk lsok dks miyC/k djkus ds fy, fn;k x;k
vf/kdre le; vfHkizzsr gS(
¼p½ ^^fofgr** ls bl vf/kfu;e ds v/khu cuk, x, fu;eksa }kjk fofgr
vfHkizzsr gS(
¼N½ ^^lsok dk vf/kdkj** ls miyC/k le; lhek ds Hkhrj lsok dks izkIr
djus dk vf/kdkj vfHkizzsr gS(
¼t½ ^^lsok** ls vf/kfu;e dh /kkjk 3 ds v/khu vf/klwfpr lsok vfHkizzsr gS(
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¼>½ ^^f}rh; vihyh; izkf/kdkjh** ls vf/kfu;e dh /kkjk 3 ds v/khu bl
:Ik esa vf/klwfpr dksbZ izkf/kdkjh vfHkizzsr gS(
¼¥½ ^^/kkjk** ls bl vf/kfu;e dh /kkjk vfHkizzsr gS( vkSj
¼V½ ^^jkT; ljdkj** ls mÙkjk[k.M dh jkT; ljdkj vfHkizzsr gS(
inkfHkfgr vf/kdkjh]
izFke vihyh;
izkf/kdkjh] f}rh;
vihyh; izkf/kdkjh
vkSj miyC/k le;
lhek ds fy,
vf/klwpuk
3- ¼1½ jkT; ljdkj] ftl ij ;g vf/kfu;e ykxw gksxk] vf/klwpuk }kjk
le;≤ ij lsokvksa dks vf/klwfpr dj ldsxhA
¼2½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa ds fy, vf/klwpuk }kjk
inkfHkfgr vf/kdkjh] izFke vihyh; izkf/kdkjh] f}rh; vihyh;
izkf/kdkjh rFkk miyC/k djkbZ xbZ le; lhek fofgr dj ldsxhA
lsokvksa dk miyC/k
djk;k tkuk
4- inkfHkfgr vf/kdkjh miyC/k djkbZ xbZ le;&lhek ds Hkhrj ik= O;fDr
dks lsok miyC/k djk;sxkA
lsok dks izkIr djus
ds fy, izfdz;k
5- ¼1½ bl vf/kfu;e ds micU/kksa ds v/khu fdlh lsok dks izkIr djus ds fy,
dksbZ ik= O;fDRk inkfHkfgr vf/kdkjh dks vkosnu djsxkA
¼2½ inkfHkfgr vf/kdkjh mi/kkjk ¼1½ ds v/khu vkosnu i= izkIr gksus ij
fn, x, le;&lhek ds Hkhrj lsok miyC/k djk;sxk ;k vkosnu i=
dks [kkfjt djsxk rFkk vkosnu i= dks [kkfjt djus dh n”kk esa
dkj.kksa dks fyf[kr :Ik esa vfHkfyf[kr djsxk vkSj mlls vkosnd dks
lwfpr djsxkA
¼3½ izR;sd inkfHkfgr vf/kdkjh vkosfnr lsok ds vfHkys[k dk foLr`r fooj.k
,sls iz:Ik esa] tSlk fofgr fd;k tk;] vuqjf{kr djsxkA
izFke vihy 6- ¼1½ dksbZ ik= O;fDr] ftldk vkosnu /kkjk 5 dh mi/kkjk ¼1½ ds v/khu lsok
dks izkIr djus ds fy, [kkfjt dj nh xbZ gks ;k tks fn, x,
le;kof/k ds Hkhrj lsok dks miyC/k ugha djkrk gS] ds fy, ,sls
[kkfjt djus dh rkjh[k ds rhl fnu ds Hkhrj vFkok miyC/k djkbZ
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xbZ le;&lhek dh lekfIr ij] tSlh fLFkfr gks] izFke vihyh;
izkf/kdkjh dks vihy ;ksftr dj ldsxkA
¼2½ mi/kkjk ¼1½ ds v/ khu fdlh vihy dh izkfIr ij] izFke vihyh;
izkf/kdkjh ekeys ij fopkj djsxk vkSj ;fn mldh jk; esa ik= O;fDr
ds fgr mfpr izrhr gksrs gSa rks og inkfHkfgr vf/kdkjh dks ,slh vof/k
ds Hkhrj] tSlh og fofgr djs] lsok miyC/k djkus ds fy, funsZ”k ns
ldsxk vkSj fdlh = qfV ds ekeys esa mlds le{k O;fDrxr :Ik ls
mifLFkr gksus rFkk mlds dkj.kksa dks Li’V djus ds funsZ”k ns ldsxkA
¼3½ ik= O;fDr vkSj inkfHkfgr vf/kdkjh dks lquokbZ dk volj miyC/k
djk, tkus ds Ik”pkr~] izFke vihyh; izkf/kdkjh ;k rks vihy dks
Lohdkj djus ds fy, dksbZ vkns”k ikfjr djsxk ;k fyf[kr :Ik esa
mlds [kkfjt djus ds vkns”k ikfjr djsxk rFkk [kkfjt djus dh n”kk
esa [kkfjt djus ds dkj.kksa dks ,sls vkns”k esa fofufnZ’V djsxk ,oa ik=
O;fDr dks mls lalwfpr djsxkA
¼4½ mi/kkjk ¼1½ ds v/khu dksbZ vihy mldh izkfI r ds rhl fnu ds vof/k
ds Hkhrj ;FkklEHko izFke vihyh; izkf/kdkjh }kjk vfUre :Ik ls
fuLrkfjr dh tk;sxhA
f}rh; vihy 7- ¼1½ dksbZ ik= O;fDRk] ftldh vihy lsok izkIr djus ds fy, [kkfjt dj
nh xbZ gks ;k /kkjk 6 ds v/khu izFke vihyh; izkf/kdkjh }kjk fofgr
le; ds Hkhrj lsok miyC/k u djkus dh n”kk esa ,sls vkns”k ds
[kkfjt gksus dh rkjh[k ls rhl fnu ds Hkhrj ;k izFke vihyh;
izf/kdkjh }kjk fofgr le; dh lekfIr ij f}rh; vihyh; izkf/kdkjh
dks vihy ;ksftr dh tk ldsxhA
¼2½ mi/kkjk ¼1½ ds v/khu fdlh vihy dh izkfIr ij] f}rh; vihyh;
izkf/kdkjh ekeys ij fopkj djsxk vkSj ;fn mldh jk; esa ik= O;fDr
ds fgr mfpr izrhr gksrs gSa rks og inkfHkfgr vf/kdkjh dks ,slh vof/k
ds Hkhrj] tSlh og fofgr djs] lsok miyC/k djkus ds fy, funsZ”k ns
ldsxk vkSj fdlh =qfV ds ekeys esa mlds le{k O ;fDrxr :Ik ls
mifLFkr gksus rFkk mlds dkj.kksa dks Li’V djus ds funsZ”k ns ldsxk%
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ijUrq ;g fd vihy dks [kkfjt djus ls iwoZ ik= O;fDr dks
f}rh; vihyh; izkf/kdkjh }kjk lquokbZ dk volj iznku fd;k tk;sxk%
ijUrq ;g vkSj fd bl /kkjk ds v/khu f}rh; vihyh; izkf/kd kjh
}kjk fd, x, vkns”k dks Ikk= O;fDr dks lalwfpr fd;k tk;sxk%
IkjUrq ;g vkSj fd mi/kkjk ¼1½ ds v/khu dh xbZ vihy f}rh;
vihyh; izkf/kdkjh }kjk vihy dh izkfIr dh rkjh[k ls lkB fnu ds
Hkhrj ;Fkk”kh?kz fuf.kZr dh tk;sxhA
leu vkSj fujh{k.k
djus dh “kfDRk
8- izFke vihyh; izkf/kdkjh vkSj f}rh; vihyh; izkf/kdkjh esa bl
vf/kfu;e ds izkfo/kkuksa ds v/khu fdlh vihy dks fuf.kZr djrs le;
fuEufyf[kr ekeyksa ds lEcU/k esa flfoy izfdz;k lafgrk] 1908 ¼1908
dk la[;kad 5½ ds v/khu flfoy U;k;ky;ksa ds le:Ik “kfDRk;k¡ fufgr
gksaxh( vFkkZr~ %&
¼d½ vfHkys[kksa ds izLrqrhdj.k vkSj muds fujh{k.k dh vis{kk(
¼[k½ inkfHkfgr vf/kdkjh vkSj vkosnd dks lquokbZ ds fy, leu tkjh
djus( vkSj
¼x½ vU; dksbZ ekeys] tSls fofgr fd, tk;aA
“kkfLr;ka 9- ¼1½ ¼d½ tgk¡ f}rh; vihyh; izkf/kdkjh d h jk; esa Ik;kZIr vkSj leqfpr
dkj.kksa ds fcuk miyC/k djk, tkus okyh lsok ds vlQy gksus ij
,slh lsok dks miyC/k djk, tkus dh izfdz;k ls lEc) inkfHkfgr
vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh ij og ,deq”r “kkfLr]
tks fd ` 500-00 ls de rFkk ` 5000-00 ls vf/ kd ugha gksxh]
vf/kjksfir dj ldsxkA
¼[k½ tgk¡ f}rh; vihyh; izkf/kdkjh dh jk; esa Ik;kZIr vkSj leqfpr dkj.kksa
ds fcuk miyC/k djk, tkus okyh lsok ds vlQy gksus ij ,slh lsok
dks miyC/k djk, tkus dh izfdz;k ls lEc) inkfHkfgr vf/kdkjh }kjk
lsok dks miyC/k djk , tkus esa vuko”;d foyEc fd;k tkrk gS rks
,sls inkfHkfgr vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh ij og
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,deq”r “kkfLr ` 250-00 izfrfnu dh nj ls ,sls foyEc ds fy, fd,
x, fnuksa gsrq vf/kjksfir dj ldsxk] tks fd ` 5000-00 ls vf/kd ugha
gksxh%
ijUrq ;g fd ,slh lsok dks miyC/k djk, tkus dh izfdz;k esa
lECk) inkfHkfgr vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh
mi[k.M ¼d½ vkSj ¼[k½ ds v/khu mls@mUgsa vf/kjksfir fdlh n.M ds
fy, n.M nsus ls iwoZ lquokbZ dk leqfpr volj nsxkA
¼2½ f}rh; vihyh; izkf/kdkjh vkns”k }kjk mi/kkjk ¼1½ ds v/khu vf/kjksfir
“kkfLr dh /kujkf”k esa ls vkosnd dks {kfriwfrZ ds :Ik esa ,slh /kujkf”k
dks fn, tkus dk vkns”k ns ldsxk] tSlk fd mlds }kjk fofgr fd;k
tk;] tks fd bl izdkj vf/kjksfir dh xbZ “kkfLr dh dqy /kujkf”k ls
vf/kd ugha gksxhA
¼3½ f}rh; vihyh; izkf/kdkjh] ;fn mldk ;g lek/kku gks tkrk gS fd
,slh lsok dks miyC/k djk, tkus dh izfdz;k esa lECk) inkfHkfgr
vf/kdkjh vkSj@;k dksbZ vU; lEc) vf/kdkjh bl vf/kfu;e ds v/khu
fcuk Ik;kZIr vkSj leqfpr dkj.kksa ds mUgsa lkSis x, d`R;ksa dk fuoZgu
djus esa vlQy gks x;k gS rks mi/kkjk ¼1½ ds v/khu vf/kjksfir “kkfLr
ds vfrfjDr ml ij ykxw lsok fu;eksa ds v/khu =qfV ds fy, mlds
fo:) vuq”kklfud dk;Zokgh ds fy, laLrqr dj ldsxkA
iqujh{k.k 10- ¿dksbZ O;fDRk] tks fd f}rh; vihy izkf/kdkjh ds fdlh vkns”k ls O;fFkr
gks rks og ,sls vkns”k dh rkjh[k ls lkB fnu ds Hkhrj vk;ksx dks
mDr vkns”k dk iqujh{k.k djus ds fy, vkosnu ns ldrk gS] ftls
fofgr jhfr ls fuLrkfjr fd;k tk;sxk%
ijUrq ;g fd vk;ksx iqujh{k.k gsrq Lor% Hkh laKku ys ldsxk(
ijUrq ;g vkSj fd vk;ksx ;fn leqfpr dkj.kksa ls fu/kkZfjr
le; ds Hkhrj vkosnu u dj ldus ds fy, ;fn og lUrq’V gks rks
og mDr lkB fnu dh vof/k dh lekfIr ds Ik”pkr~ fdlh vkosnu i=
dks Lohdkj dj ldrk gSAÀ1
1-mRrjk[k.M vf/kfu;e la[;k 01 o’kZ 2014 dh /kkjk 2 }kjk izfrLFkkfirA
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lsokvksa dks n”kkZ;k
tkuk vkSj fn, x,
le; dh vof/k
11- turk dh lwpuk ds fy, lEcfU/kr foHkkx ds lfpo }kjk LFkkuh; vkSj
osclkbV ij lsokvksa vkSj fn, x, le; dh vof/k dks n”kkZ;k tk,xkA
vk;ksx dk xBu 12- ¼1½ ;fn jkT; ljdkj dh jk; esa] ,slk djuk vko”;d vkSj lehphu gks rks
og vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa ds fy, ,d vk;ksx dk
xBu dj ldsxh] ftls mÙkjk[k.M lsok dk vf/kdkj vk;ksx Kkr uke
ls tkuk tk;sxk %
¿***À1
¼2½ vk;ksx ,d fuxfer fudk; gksxk] ftls mi;qZDr uke ls tkuk tk;sxk
vkSj ftls “kkjLor~ vf/kdkj izkIr gksaxs rFkk bl vf/kfu;e ds izkfo/kkuksa
ds v/;/khu LFkkoj vkSj taxe nksuksa lEifÙk;ksa rFkk lafonk djus] vis{kk
djus] /kkj.k djus vkSj fuLrkfjr djus dh “kfDRk lfgr ,d lkekU;
eqnzk gksxh vkSj mlds uke ls okn yk;k tk ldsxk rFkk okn yk
ldsxkA
¼3½ vk;ksx dk i z/kku dk;kZy; nsgjknwu vFkok ,sls LFkku ij gksxk] tSlk
fd le;≤ ij jkT; ljdkj }kjk vf/klwfpr fd;k tk;A
vk;ksx dh lajpuk 13- ¼1½ vk;ksx eq[; vk;qDr vkSj nks vk;qDrksa ls lajfpr gksxk vkSj mudh
fu;qfDr;k¡ mÙkjk[k.M fo/kku lHkk esa izfri{k ds usrk dh lgef r ls
jkT; ljdkj }kjk dh tk;sxhA
¼2½ eq[; vk;qDr mÙkjk[k.M jkT; ds eq[; lfpo vFkok Hkkjr ljdkj ds
lfpo Lrj ds fdlh vf/kdkjh dh Js.kh dk dksbZ lsokfuo`Ùk vf/kdkjh
gksxkA
1- mRrjk[k.M vf/kfu;e la[;k 01 o’kZ 2014 dh /kkjk 4 }kjk fujflrA
- 8 -
¼3½ vk;qDr mÙkjk[k.M jkT; ds lsokjr~ vFkok lsokfuo`Ùk vf/kdkjh] tks fd
lfpo ds Lrj vkSj Js.kh rFkk blds led{k Js.kh vkSj Lrj esa jkT;
dh fdlh lsok esa mÙkjk[k.M jkT; laoxZ ls vf[ky Hkkjrh; lsokvksa
vkSj@vFkok yksd iz”kklu ds {ks= esa fo”ks’kK] ftlds ikl yksd
iz”kklu esa n”kZu “kkL= esa “kks/k dk;Z djus vkSj fdlh fo”ofo|ky; esa
U;wure 20 o’kZ dh vof/k ds fy, v/;kiu dk;Z djus dk vuqHko
vFkok dksbZ ,slk O;fDr] tks fdlh vU; ekeys esa izfrf’Br gks] ls
fu;qDr fd;k tk ldsxkA
eq[; vk;qDr dh
“kfDRk;k¡
14- ¼1½ eq[; vk;qDr dks vk;ksx ds dk;ksZa ds O;ogj.k esa lkekU; Ik;Zos{k.k vkSj
funsZ”ku dh “kfDRk;k¡ gksaxhA eq[; vk;qDr /kkjk 17 dh mi/kkjk ¼4½ ds
v/khu cuk, x, fofu;eksa ds vuqlj.k esa mlesa fufgr vk;ksx ds d`R;ksa
dk fuoZgu vkSj “kfDr;ksa ds iz;ksx ds lkFk&lkFk cSBd dh v/;{krk
djsxkA
¼2½ eq[; vk;qDr dh vuqifLFkfr esa vFkok eq[; vk;qDr dh fjfDr dh n”kk
esa jkT; ljdkj fdlh ,d vk;qDr dks fjfDr dh vof/k esa vFkok
mldh vuqifLFkfr esa eq[; vk;qDr esa fufgr “kfDr;ksa dk iz;ksx vkSj
d`R;ksa dk fuoZgu djus ds fy, ukfer dj ldsxhA
¼3½ ukfer vk;qDr mi/kkjk ¼2½ ds v/khu eq[; vk;qDr ds d`R;ksa dk fuoZgu
vkSj “kfDr;ksa dk iz;ksx djus ij vk;qDr ds :Ik esa feyus okyh
lqfo/kkvksa ds vfrfjDr fdlh izdkj dh {kfriwfrZ] HkÙks vFkok vfrfjDr
lqfo/kkvksa dk gdnkj ugha gksxkA
eq[; vk;qDr vkSj
vk;qDrksa dh lsok
dh dk;kZof/k vkSj
lsok&”krZas
15- ¼1½ eq[; vk;qDr vkSj vk;qDRk dk dk;Zdky lEcfU/kr inksa ij dk;ZHkkj
xzg.k djus dh rkjh[k ls ik¡p o’kZ dh vof/k ds fy, vFkok 65 o’kZ dh
vk;q rd] tks Hkh igys gks] rd vius in ij cus jgsxk rFkk
iqufuZ;qfDr ds fy, ik= ugha gksxkA
¼2½ ;fn dksbZ O;fDRk] ftlds eq[; vk;qDr vFkok vk;qDr ds :Ik eas fu;qDr
fd;k tk;] iwoZ ls gh fdlh vU; in ij dk;Z dj jgk gks rks mls
ml in ls R;kx&i= nsuk gksxk vFkok vk;ksx esa dk;ZHkkj xzg.k djus
- 9 -
ls iwoZ ml in ls lsokfuo`fÙk izkIr djuh gksxhA
¼3½ eq[; vk;qDr vFkok vk;qDRk dk;ZHkkj xzg.k djus ls iwoZ jkT;iky vFkok
fdlh ,sls vU; O;fDr ds le{k] ftls og fu;qDr djs] lR;fu’Bk dh
“kiFk ysuh gksxhA
¼4½ eq[; vk;qDr vFkok vk;qDr fdlh Hkh le; fyf[kr :Ik esa gLrk{kfjr
i= ds ek/;e ls jkT;iky dks lEcksf/kr dj vius in ls R;kx&i= ns
ldsaxsA og /kkjk 16 ds v/khu micfU/kr jhfr esa in ls gVk, tkus ds
fy, nk;h Hkh gksxkA
¼5½ eq[; vk;qDr vkSj vk;qDr dh lsok dh “krsZa vkSj fucU/ku rFkk lans;
osru vkSj HkÙks dze”k% jkT; ds eq[; lwpuk vk;qDr vkSj jkT; lwpuk
vk;qDrksa dks lwpuk dk vf/kdkj vf/kfu;e] 2005 dh /kkjk 16 dh
mi/kkjk ¼5½ eas vf/kdfFkr O;oLFkk ds le:Ik gksxhA bl vf/kfu;e ds
v/khu fu;qDr eq[; vk;qDr vkSj vk;qDrksa ij mi;qZDr mi/kkjk ds lHkh
micU/k ;Fkkor~ ykxw gksaxsA
¼6½ jkT; ljdkj] bl vf/kfu;e ds v/ khu vk;ksx dh mi;qDr n{krk ds
fy,] tSlk vko”;d gks] ,sls vf/kdkjh rFkk deZpkjh miyC/k djk,xhA
bl izdkj fu;qDr vf/kdkfj;ksa vkSj vU; deZpkfj;ksa ds osru] HkÙks vkSj
lsok dh “krsZa] ,slh gksaxh] tSlh fofgr dh tka;A
eq[; vk;qDr ;k
vk;qDr dks dfri;
ifjfLFkfr;ksa esa
muds inksa ls
fuyfEcr fd;k
tkuk vkSj gVk;k
tkuk
16- ¼1½ jkT; ljdkj] mi/kkjk ¼2½ ds micU/kksa ds vuqikyu ds Ik”pkr~ eq[;
vk;qDr vFkok vk;qDr dks gVk ldsxh] tks mldh jk; esa &
¼,d½ og fnokfy;k ?kksf’kr gks x;k gks( vFkok
¼nks½ fdlh vijk/k esa vfHk;qDr gks] tks fd jkT; ljdkj dh jk; esa
uSfrd vijk/k ls lEcfU/kr gks( vFkok
¼rhu½ “kkjhfjd vFkok ekufld :Ik ls v;ksX; gks x;k gks( vFkok
¼pkj½ ,sls foÙkh; vFkok vU; fgr dh vis{kk djrk gks] ftlds
QyLo:Ik mi;qZDr fdlh gSfl;r esa mlds d`R; dks
ln~HkkoiwoZd lEikfnr djus esa dfBukbZ gks( vFkok
¼ik¡p½ lnL; ds :Ik esa vius in dk ,slk nq:Ik;ksx djrk gS] ftlds
dkj.k mldk in ij cuk jguk] yksdfgr esa gkfudkjd gSA
- 10 -
¼2½ mi/kkjk ¼1½ eas fdlh vU; ckr ds gksrs gq, Hkh eq[; vk;qDr vFkok dksbZ
vk;qDr rc rd mlds in ls ugha gVk;k tk;sxk] tc rd fd &
¼,d½ jkT; ljdkj }kjk mÙkjk[k.M jkT; ds mPp U;k;ky; ds eq[;
U;k;k/kh”k dks tk¡p gsrq eq[; vk;qDr vkSj vk;qDr dks mlds
in ls gVk, tkus ds fy, ,sls izLrko ds lkFk vko”;d
i=tkr] tks fd mlds gVk, tkus ds vk/kkj gksa] lfgr dksbZ
lUnHkZ ugha fd;k tkrk gS(
¼nks½ ,sls lUnHkZ ij mÙkjk[k.M jkT; ds mPp U;k;ky; ds eq[;
U;k;k/kh”k }kjk fu;qDr dksbZ dk;Zjr~ vFkok lsokfuo`Ùk mPp
U;k;ky; ds U;k;k/kh”k vFkok fdlh vU; O;fDr dh v/;{krk
esa xfBr tk¡p lfefr }kjk lE;d :Ik ls tk¡p ugha dj yh
tkrh gS(
¼rhu½ tk¡p lfefr ;g laLrqr u dj ns fd eq[; vk;qDr vFkok
vk;qDr dks ,sls vk/kkj vFkok vk/kkjksa ij mlds in ls gVk;k
tk;A
¼3½ jkT; ljdkj] lEcfU/kr eq[; vk;qDr vFkok vk;qDrksa dks mi/kkjk ¼2½ ds
v/khu eq[; U;k;k/kh”k dks fd, x, lUnHkZ ds Ik”pkr~ fuyfEcr dj
ldsxhA
mÙkjk[k.M lsok dk
vf/kdkj vk;ksx dh
“kfDRk;k¡ vkSj d`R;
17- ¼1½ bl vf/kfu;e ds leqfpr dk;kZUo;u rFkk lsok dks vkSj vf/kd
mi;qDr :Ik ls lqfuf”pr djus ds fy, jkT; ljdkj dks lq>ko nsuk]
vk;ksx dk nkf;Ro gksxkA bl iz;kstu ds fy, vk;ksx %&
¼d½ /kkjk 10 ds v/khu iqujh{k.k dks nkf[ky vkSj fuLrkfjr dj ldsxh(
¼[k½ bl vf/kfu;e ds vuqlj.k esa lsok dks miyC/k djkus esa vlQy
gksus ij Lor% laKku ys ldsxh rFkk izFke vihyh; izkf/kdkjh
vFkok f}rh; vihyh; izkf/kdkjh] tSlk leqfpr le>k tk;] ,sls
ekeyksa dks fuLrkj.k ds fy, lUnfHkZr dj ldsxk(
¼x½ lsokvksa dks miyC/k djkus ls lEcfU/kr dk;kZy;ksa rFkk izFke
vihyh; izkf/kdkjh vkSj f}rh; vihyh; izkf/kdkjh ds dk;kZy;ksa
dk fujh{k.k dj ldsxk(
¼?k½ bl vf/kfu;e ds v/khu fdlh vf/kdkjh vkSj deZpkjh dks lkSais
x, d`R;ksa ds fuoZgu esa vlQy gksus ij jkT; ljdkj dks muds
fo:) foHkkxh; dk;Zokgh ds fy, laLrqr dj ldsxk(
- 11 -
¼³½ lsokvksa dh miyC/krk ds fy, izfdz;kvksa esa la”kks/ku ds fy,]
ftlls lsokvksa dh miyC/krk dks vf/kd ikjn”khZ vkSj ljy fd;k
tk lds] dh laLrqfr dj ldsxk %
ijUrq ;g fd ,slh laLrqfr djus ls iwoZ vk;ksx foHkkx ds
iz”kklfud izHkkjh lfpo ls ijke”kZ djsxk] tks lsok,a miyC/k
djkus ds fy, nk;h gS(
¼p½ /kkjk 3 ds v/khu vf/klwfpr fd, tkus okyh vfrfjDRk
vf/klwpukvksa dh laLrqfr rFkk bl vf/kfu;e ds izHkkoh
fdz;kUo;u ds fy, tkjh dh xbZ vf/klwpukvksa esa mikUrj.k ds
fy, lq>ko ns ldsxkA
¼2½ tgk¡ vk;ksx dk ;g lek/kku gks tk; fd bl vf/kfu;e ds micU/kksa ds
ekeyksa esa tk¡p djus ds leqfpr vk/kkj miyC/k gSa] ogka¡ og ml
lEcU/k esa dksbZ tk¡p Lor% izkjEHk dj ldsxkA
¼3½ vk;ksx] tc bl /kkjk ds v/khu fdlh ekeys dh tk¡p dj jgk gks rks
mls fuEufyf[kr ekeyksa ds lEcU/k esa flfoy izfdz;k lafgrk] 1908 ds
v/khu okn ds ijh{k.k djrs le; flfoy U;k;ky; dh “kfDr;k¡ fufgr
gksaxh %&
¼d½ O;fDr;ksa dks leu vkSj mifLFkr gksus ds fy, ck/; djus]
“kiFk&i= ij ekSf[kd vFkok fyf[kr lk{; izLrqr djus ds fy,
ck/; djus rFkk vfHkys[kkas vFkok oLRkqvksa dks izLrqr djus dh
“kfDRk(
¼[k½ vfHkys[kksa ds fujh{k.k vkSj [kkst dh vis{kk djus dh “kfDRk(
¼x½ “kiFk&i= ij lk{; izkIr djus dh “kfDr(
¼?k½ fdlh U;k;ky; vFkok dk;kZy; ls] mlls lEcfU/kr dksbZ yksd
vfHkys[k ;k izfr;ksa dh ek¡x djus dh “kfDr(
¼³½ xokgksa vFkok nLrkostksa ds ijh{k.k ds fy, leu tkjh djus dh
“kfDr( vkSj
¼p½ dksbZ vU; ekeys] ftls fofgr fd;k tk;] dh “kfDrA
¼4½ vk;ksx vius O;ogj.k ds lapkyu ds fy, rFkk fdlh , sls ekeyksa ds
fy,] TkSlk vk;ksx mfpr le>s] fofu;e cuk ldsxkA
vk;ksx dh laLrqfr;ksa
ij ljdkj dh
dk;Zokgh
18- ¼1½ jkT; ljdkj] /kkjk 17 dh mi/kkjk ¼1½ ds [k.M ¼?k½] ¼³½ vkSj ¼p½ ds
v/khu vk;ksx }kjk dh xbZ laLrqfr;ksa ij fopkj djsxk vkSj vk;ksx dks
rhl fnu ds Hkhrj vFkok ,sls vf/kd le; ij] tSlk vk;ksx ds lkFk
ijke”kZ dj vfHkfuf”pr fd;k tk;] dh xbZ dk;Zokgh ls vk;ksx dks
lwpuk HkstsxkA ;fn ljdkj ;g vfHkfuf”pr djs fd vk;ksx dh fdlh
- 12 -
laLrqfr ij vuqikyu ugha fd;k tkuk gS rks vk;ksx dh laLrqfr;kas ij
dk;Zokgh u fd, tkus ds fy, dkj.kksa dks lalwfpr djsxkA
¼2½ vk;ksx] /kkjk 17 ds v/khu mlds }kjk dh xbZ laLrqfr;ksa ij dh xbZ
dkjZokbZ vkSj dkjZokbZ u djus ds dkj.kkas lfgr] ;fn dksbZ gks] ,d
okf’kZd fjiksVZ rS;kj djsxkA jkT; ljdkj] bl fjiksVZ dh izfr;k¡
mÙkjk[k.M fo/kku lHkk ds iVy ij j[ksxkA
ln~HkkoiwoZd dh
xbZ dkjZokbZ ds
fy, laj{k.k
19- bl vf/kfu;e ds v/khu ;k mlds v/khu cuk, x, fdUgha fu;eksa ds
v/khu ln~HkkoiwoZd dh xbZ ;k fd, tkus ds fy, vk”kf;r fdlh ckr
ds fy, dksbZ Hkh okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh fdlh ds
fo:) u gksxhA
fu;e cukus dh
“kfDr
20- ¼1½ jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds micU/kksa dks dk;kZfUor
djus ds fy, fu;e cuk ldsxhA
¼2½ iwoZxkeh “kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;e
fuEufyf[kr lHkh ;k fdUgha fo’k;ksa ds fy, micU/k dj ldsxs( vFkkZr~&
¼d½ /kkjk 5 dh mi/kkjk ¼3½ ds v/khu lsokvksa dks vfHkfyf[kr djus ds
fy, vuqjf{kr j[kus gsrq iz:Ik (
¼[k½ /kkjk 10 ds v/khu vkosnu&i= ds fuLrkj.k ds fy, izfdz;k(
¼x½ /kkjk 15 dh mi/kkjk ¼6½ ds v/khu vk;ksx ds vf/kdkfj;ksa vkSj
vU; deZpkfj;ksa dh lsok dh “krsZa vkSj osru] HkÙks( rFkk
¼?k½ dksbZ vU; ekeys] tks visf{kr gksa ;k ftUgsa fofgr fd;k tkuk
vko”;d gksA
¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e]
cuk, tkus ds Ik”pkr~ ;Fkk”kh?kz jkT; fo/kku e.My d s le{k] tc og
l= esa gks] dqy nl fnu dh vof/k ds fy, j[kk tk;sxkA ;g vof/k
,d l= esa vFkok nks ;k vf/kd vkuqØfed l=ksa esa iwjh gks ldsxhA
;fn ml l= ds ;k iwokZsDr vkuqØfed l=ksa ds gh ckn ds l= ds
volku ds iwoZ lnu ml fu;e esa dksbZ ifjorZu djus ds fy, lg er
gks tk;] rks rRi”pkr~ og ,sls ifjofrZr :Ik esa gh izHkkoh gksxkA ;fn
mDr volku ds iwoZ lnu lger gks tk; fd ;g fu;e ugha cuk;k
- 13 -
tkuk pkfg, rks rRi”pkr~ og fu’izHkkoh gks tk;sxk] fdUrq fu;e ds ,sls
ifjofrZr ;k fu’izHkkoh gksus ls muds v/khu igys dh xbZ fdl h ckr
dh fof/k ekU;rk ij izfrdwy izHkko ugha iMs+xkA
dfBukbZ;ksa ds
fujkdj.k dh “kfDr
21- ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh djus esa dksbZ dfBukbZ
mRiUu gksrh gS rks jkT; ljdkj ,sls vkns”k }kjk] tks bl vf/kfu;e ds
micU/kksa ls vlaxr u gks] ml dfBukbZ dks nwj dj ldsxh %
ijUrq ;g fd ,slk dksbZ vkns”k bl vf/kfu;e ds ijke”kZ ls nks
o’kZ dh vof/k dh lekfIr ds Ik”pkr~ ugha fd;k tk;sxkA
****
- 14 -
THE UTTARAKHAND RIGHT TO SERVICE ACT, 2011
[UTTARAKHAND ACT NO. 20 OF 2011]
AN
ACT
to provide for the delivery of services to the people of the State of Uttarakhand within the
given time limits and for matters connected therewith and incidental thererto.
Be it enacted in the Sixty -second Year of the Republic of India by the Uttarakhand State
Legislative Assembly as follows :-
Short title,
Extent and
Commencement
1. (1) This Act may be called the Uttarakhand Right to Service Act,
2011.
(2) It shall come into force at on and with effect from the date of its
publication in the Official Gazette.
Definitions 2. In these Act, unless there is anything repugnant in the subject or
context-
(a) ‘Commission’ means a Commission constituted under
section 12;
(b) ‘Designated Officer’ means an officer as notified under
section 3;
(c) ‘eligible person’ means a person who is eligible for
obtaining services notified under section 3;
(d) ‘First Appellate Authority’ means an officer, who is
notified as such under section 3;
(e) ‘given time limi t’ means maximum time to provide the
service by the Designated officer as notified under section 3;
(f) ‘prescribed’ means prescribed by rules made under this
Act;
(g) ‘right to service’ means a right to obtain the service within
the given time limit;
(h) ‘service’ means any service notified under section 3;
- 15 -
(i) ‘Second Appellate Authority’ means an officer who is
notified as such under section 3;
(j) ‘section’ means a section of this Act; and
(k) ‘State Government’ means the Government of the State of
Uttarakhand.
Notification of
service,
Designated
Officers, First
Appellate
Authority,
Second Appellate
Authority and the
given time limit
3. (1) The State Government may by notification from time to time,
notify the services, to which this Act shall apply.
(2) The State Government may b y notification specify the
Designated Officer, First Appellate Authority, Second Appellate
Authority and the given time limit for the purposes of this Act.
Providing of
service
4. The Designated Officer shall provide the service to the eligible
person within the given from time limit.
Procedure for
obtaining service
5. (1) An eligible person shall make an application to the Designated
Officer for obtaining any service under the provisions of this Act.
(2) The Designated Officer shall, on receipt of an applicatio n under
sub-section (1), provide service or reject the application within
the given time limit and in case of rejection of application, shall
record the reasons in writing and intimate the same to the
applicant.
(3) Every Designated Officer shall maintain deta iled records of
services applied for in a format as may be prescribed.
First Appeal 6. (1) Any eligible person, whose application for obtaining service is
rejected under sub-section (2) of section 5 or who is not provided
the service within the given time l imit may file and appeal to the
- 16 -
First Appellate Authority within thirty days form the date of
rejection or the expiry of the given time limit, as the case may be.
(2) On receipt of an appeal under sub -section (1), the First Appellate
Authority shall consider t he matter and if in its opinion the
grievance of the eligible person appears to be genuine, it may
direct the Designated Officer to provide the service within such
period, as may be specified by it and in case of default to appear
before it in person and explain reasons thereof.
(3) After affording an opportunity of hearing to the Designated
Officer and the eligible person, the First Appellate Authority may
pass an order either accepting the appeal or rejecting the same by
an order made in writing and in the ca se of rejection, the reasons
for rejection shall be specified by it in such order and shall
communicate the same to the eligible person.
(4) An appeal made under sub-section (1) shall be finally disposed of
by the First Appellate Authority, as far as possible, within a
period of thirty days of its receipt.
Second appeal 7. (1) Any eligible person, whose appeal for obtaining service is
rejected or who is not provided the service within the time
specified by the First Appellate Authority under section 6, may
file an appeal to the Second Appellate Authority within thirty
days from the date of such rejection or the expiry of the time
specified by the First Appellate Authority.
(2) On receipt of an appeal under sub -section (1), the Second
Appellate Authority may pass an order either accepting the appeal
and directing the Designated Officer to provide service to the
eligible person within such period as may be specified or reject
the same in writing detailing the reasons for such rejection :
Provided that before rejecting the appeal, as opportunity of
hearing to the eligible person shall be granted by the Second
Appellate Authority:
- 17 -
Provided further that an order made by the Second
Appellate Authority under this section shall be communicated to
the eligible person :
Provided further that the appeal made under sub -section (1)
shall be decided by the Second Appellate Authority, as far as
possible, within a period of sixty days from the date of receipt of
appeal.
Power to
summon and
inspection
8. The First Appellate Authority and the Second Appellate Authority
shall, while deciding an appeal under the provisions of this Act,
have the same powers as are vested in a civil court while trying a
suit under the Code of Civil Procedure, 1908 (5 of 1908) in
respect of the following matters; namely :-
(a) requiring the production and inspection of documents;
(b) issuing summons for hearing to the Designated Officer and
the appellant; and
(c) any other matter which may be prescribed.
Penalty 9. (1) (a) Where the Second Appellate Authority is of the opinion that
the Designated Officer and/or any other official involved in the
process of providing such service has/have failed to provide
service without sufficient and reasonable cause, it may impose a
lump sum penalty on the Designated Officer and/or any other
official involved in the process of providing such service which
shall not be less than rupees five hundred and not more than
rupees five thousand;
(b) Where the Second Appellate Authority is of the opinion that the
Designated Officer and/or any other off icial involved in the
process of providing such service has/have caused undue delay in
providing the service, it may impose a penalty at the rate of
rupees two hundred and fifty per day for such delay on the
Designated Officer and/or any official involved in the process of
providing such service, which shall not be more than rupees five
thousand :
- 18 -
Provided that the Designated Officer and/or any other
official involved in the process of providing such service shall be
given a reasonable opportunity of being heard before any penalty
is imposed on him/them under sub-section (a) and (b).
(2) The Second Appellate Authority may, by an order give such
amount as compensation to the appellant out of the amount of the
penalty imposed under sub -section (1), as may be speci fied by it,
which shall not exceed that total amount of the penalty so
imposed.
(3) The Second Appellate Authority may, if it is satisfied that the
Designated Officer and/or any other official involved in the
process of providing such service has/have failed t o discharge the
duties assigned under this Act without sufficient and reasonable
cause, recommend disciplinary action against the defaulters under
the service rules applicable to them in addition to the penalty
imposed under sub-section (1).
Revision 10. [Any person may, who is aggrieved by any order of the Second
Appellate Authority make an application for revision of the said
order to the Commission within a period of sixty days from the
date of such order, which shall be disposed of in the manner as
may be prescribed:
Provided that the Commission may acknowledge for
revision suo motu;
Provided further that the Commission may entertain the
application after the expiry of the said period of sixty days, if it or
he is satisfied that the application could not be submitted in time
for a reasonable cause.]1
1-substituted by section 2 of Uttrakhand Act, No. 01 of 2014.
- 19 -
Display of
services and
given time limit
11. The services and the given time limit shall be displayed locally
and on website by the Secretary of the Concerning Department
for information of the public.
Constitution of
the Commission
12. (1) If in the opinion of the State Government, it is necessary or
expedient so to do, it may, be notification, constitute for the
purposes of thi s Act, a Commission to be called the Uttarakhand
Right to Service Commission :
[*** ]1
(2) The Commission shall be a body corporate, known by the
aforesaid name having perpetual succession and a common seal
with power, subject to the provisions of this Ac t, to acquire, hold
and dispose of property, both movable and immovable and to
contract and shall, by the said name, sue or be sued.
(3) The Head office of the Commission will be at Dehradun or at such
place, as the State Government may notify from time to time.
Composition of
the Commission
13. (1) The Commission shall consist of a Chief Commissioner and two
Commissioners and their appointment shall be made by the State
Government in consultation with the Leader of Opposition in the
Uttarakhand Vidhan Sabha.
(2) The Chief Commissioner shall be a retired officer in the rank and
status of the Chief Secretary of the State of Uttarakhand or
Secretary to the Government of India.
(3) The Commissioners shall be serving or retired officers of the
Government of Uttarakhand in the rank and status of a Secretary
or its equivalent rank and status in any of the services of the State,
including officers of All India Services from the Uttarakhand
Cadre and/or expert in the field of Public Administration having a
Doctorate in Philosophy in Public Administration who have an
experience of teaching in a University for a period of at least
twenty years or from amongst other eminent public persons.
1.Repeal by section 4 of Uttrakhand Act No. 1 of 2014.
- 20 -
Powers of the
Chief
Commissioner
14. (1) The Chief Commissioner shall have powers of general
superintendence and direction in the conduct of the affairs of the
Commission. The Chief Commissioner shall preside over the
meetings of the Commission as well as exercise and dis charge the
powers and functions of the Commission vested in him in
accordance with the regulations framed under sub -section (4) of
section 17.
(2) In case of absence of the Chief Commissioner or a vacancy in the
office of the Chief Commissioner, the State Government may
nominate one of the Commissioners to perform the functions and
exercise the powers vested in the Chief Commissioner as long as
the vacancy or absence continues.
(3) A Commissioner nominated to discharge the functions and powers
of the Chi ef Commissioner under sub -section (2) shall not be
entitled to any compensation, allowance or facility in addition to
what he would be entitled to as a Commissioner.
Term of office
and conditions of
service of Chief
Commissioner
and
Commissioners
15. (1) The Chief Commissioner and the Commissioners shall hold office
for a term of five years from the date on which they enter upon
the respective offices, or until they attain the age of sixty five
years, whichever is earlier and they will not be entitled for re -
appointment.
(2) If a person already holding an office is appointed as the Chief
Commissioner or Commissioner, he shall have to resign or seek
retirement form that office before joining the Commission.
(3) The Chief Commissioner or a Commissioner shall, before h e
enters upon his office, make and subscribe before the Governor or
some other person appointed by him in that behalf, an oath
affirmation.
(4) The Chief Commissioner or a Commissioner may, at any time, by
writing under his hand addressed to the Governor, res ign from his
office. He would also be liable for removal from the office in the
- 21 -
manner provided under section 16.
(5) The salaries and allowances payable to and other terms and
conditions of service of the Chief Commissioner and the
Commissioners shall be the same as those of the State Chief
Information Commissioner and the State Information
Commissioners respectively as laid down in sub -section (5) of
section 16 of the Right to information Act, 2005. All provision of
the aforesaid sub -section shall apply mutatis mutandis to the
Chief Commissioner and the Commissioners appointed under the
Act.
(6) The State Government shall provide the Commission with such
officers and employees as may be necessary for the efficient
performance of the Commission under this Act. The salaries,
allowances and conditions of service of the officers and other
employees so appointed shall be such as may be prescribed.
Removal and
Suspension of
the Chief Com-
missioner or a
Commissioner
from office in
certain
circumstances.
16. (1) The S tate Government may remove the Chief Commissioner or
any Commissioner from office after complying with the
provisions of Sub-section (2), if he has—
(i) been adjudged insolvent; or
(ii) been convicted of an offence which, in the opinion of the
State Government, involves moral turpitude; or
(iii) become physically or mentally incapable; or
(iv) acquired such financial or other interest as is likely to affect
prejudicially his functions in any of the said capacities; or
(v) so abused his position as to render his continuance in offi ce
prejudicial to public interest.
(2) Notwithstanding anything contained in sub -section(1), the Chief
Commissioner or any Commissioner, shall not be removed from
his office, unless,--
(i) A reference is made by the State Government to the Chief
Justice of t he High Court of Uttarakhand State seeking an
- 22 -
enquiry and recommendation on the proposed removal of
the Chief Commissioner or the Commissioner along with
the grounds for the removal and material supporting such
proposal;
(ii) the reference if duly enquired into by an inquiry committee
headed by a sitting or retired High Court Judge or any other
person appointed by the Chief Justice of the High Court of
Uttarakhand ; and
(iii) the inquiry committee makes recommendation that the Chief
Commissioner or the Commissioner ought to be removed on
such ground or grounds.
(3) The State Government may suspend the Chief Commissioner or
the Commissioner in respect of whom a reference has been made
to the Chief Justice under sub-section (2).
Powers and
functions of the
Uttarakhand
Right to Service
Commission
17. (1) It shall be the duty of the Commission to ensure proper
implementation of this Act and to make suggestions to the state
Government for ensuring better delivery of services. For this
purpose, the Commission may,--
(a) entertain and dispose of revisions under section 10;
(b) take suo moto notice of failure to deliver service in
accordance with this Act and refer such cases for disposal as
may be appropriate;
(c) carry out inspections of offices entrusted with the delivery
of services and the offices of the First Appellate Authority
and the second Appellate Authority;
(d) recommend Departmental action against any officer or
employee of the State Government who has failed in due
discharge of functions cast on him under this Act;
(e) recommend c hanges in procedures for delivery of services
which will make the delivery more transparent and easier :
Provided that before making such a recommendation,
- 23 -
the Commission shall consult the Administrative Secretary
in-charge of the Department which is to deliver the service;
(f) recommend additional notifications to be notified under
section 3 and may also suggest modifications in the
notifications already issued for better implementation of this
Act.
(2) Where the Commission is satisfied th at there are reasonable
grounds to inquire into a matter arising out of the provisions of
this Act, it may, suo moto, initiate and inquiry in respect thereof.
(3) The Commission shall, while inquiring into any matter under this
section, have the same powers as are vested in a Civil Court while
trying a suit under the Code of Civil Procedure, 1908, in respect
of the following matters; namely :-
(a) summoning and enforcing the attendance of persons,
compelling them to give oral or written evidence on oath
and producing documents or things;
(b) requiring the discovery and inspection of documents;
(c) receiving evidence on affidavits;
(d) requisitioning any public records or copies thereof from any
court or office;
(e) issuing summons for examination of witnesses or
documents; and
(f) any other matter which may be prescribed.
(4) The Commission may frame its regulations for the conduct of its
business and any such matter, as the Commission may deem fit.
Action by the
Government on
recommendations
of the Commission
18. (1) The State Government shall consider the recommendations made
by the Commission under clause (d), (e) and (f) of sub -section (1)
of section 17 and send information to the Commission of action
taken within thirty days or such longer time as may be decided in
consolation with the Commission. In case the Government
decided not to implement any of the recommendations of the
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Commission, it will communicate the reasons for not acting on
the recommendations to the Commission.
(2) The Commission shall prepare an annual report of the
recommendations made by it under section 17 along with the
action taken and reasons for not taking action, if any. The State
Government shall cause a copy of this report to be laid on the
table of the Uttarakhand Legislative Assembly.
Protection of
action taken in
good faith
19. No suit, prosecution or other legal proceeding shall lie against any
person for anything which is done in good faith or intended to be
done in pursuance of this Act or any rule made thereunder.
Powers of make
rules
20. (1) The State Government may by notification in the Official Gazette,
make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the
foregoing power, such rules may provide for all or any of the
following matters; namely :-
(a) the format to maintain the recodes of services under sub -
section (3) of section 5;
(b) the procedure for disposing of an application made under
section 10;
(c) salaries, allowances and conditions of service of the officers
and other employees of the Commi ssion under sub -section
(6) of section 15; and
(d) any other matter which is required to be or may be
prescribed.
(3) Every rule made by the State Government under this Act shall be
laid, as soon as may be after it is made, before the House of the
State Legislature, while it is in session, for a total period of ten
days, which may be comprised in one session or in two or more
successive sessions and if before the expiry of the session
immediately following the session or the successive sessions
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aforesaid, the House agrees in making any modification in the
rule, or the House agrees that the rules should not be made, the
rule shall thereafter have effect only in such modified form or be
of no effect, as the case may be, however, any such modification
or annulment shall be without prejudice to the validity of anything
previously done under that rule.
Power to remove
difficulties
21. If any difficulty arises in giving effect to the provision of this Act,
the State Government may by order not inconsistent with the
provisions of this Act, remove the same :
Provided that no such order shall be made after the expiry
of a period of two years from the commencement of this Act.