LexThe UTTAR PRADESH BHAGIRATHI RIVER VALLEY AUTHORITY ACT, 1999
Uttarakhand · state statute
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mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999
¿mŸkj izns”k vf/kfu;e la[;k 14 lu~ 1999À
THE UTTAR PRADESH BHAGIRATHI RIVER VALLEY AUTHORITY
ACT, 1999
[U.P. ACT NO. 14 OF 1999]
mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999
¿mŸkj izns”k vf/kfu;e la[;k 14 lu~ 1999À
tSlk mŸkj izns”k fo/kku e.MYk }kjk ikfjr gqvk
HkkxhjFkh unh ?kkVh ds ,dhd`r lrr~ fodkl ds i;Zos{k.k vkSj leUo;u ds fy ,
izkf/kdj.k dh LFkkiuk dh] vkSj mlls lacaf/kr ;k vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds ipklosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&&
1&& ¼1½ ;g vf/kfu;e mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999
dgk tk;xkA
¼2½ ;g ,sls fnukad dks izoŸk gksxk] ftls jkT; ljdkj] vf/klwpuk }kjk] bl fufEkŸk
fu;r djsA
laf{kIr uke vkSj izkjEHk
2&& bl vf/kfu;e esa &&
¼d½ *izkf/kdj.k* dk rkRi;Z /kkjk 3 ds v/khu LFkkfir HkkxhjFkh unh ?kkVh
izkf/kdj.k ls gS(
¼[k½ *HkkxhjFkh unh ?kkVh* ;k *?kkVh* dk rkRi;Z nsoiz;;kx rd
HkkxhjFkh&fHkyaxuk unh vkSj mudh lgk;d ufn;ksa dh nzks.kh ls gS vkSj mlesa mlds
ik”oZLFk ,d ls vU; {ks= lfEefyr gksaxs ] ftls jkT; ljdkj] vf/klw puk }kjk]
fofuZfn’V djsa(
¼x½ *nzks.kh* dk rkRi;Z ?kkVh ds lEiw.kZ tykxe {ks= ls gS(
¼?k½ *fodkl izkf/kdj.k* dk rkRi;Z ?kkVh ds fodkl dk;Z esa yxs g q, fdlh
ljdkjh foHkkx] ;k laLFkk ;k vU; vfHkdj.k ls gS(
¼³½ *lnL;* dk rkRi;Z izkf/kdj.k ds fdlh lnL; ls gS vkSj blesa mldk
v/;{k Hkh lfEefyr gS(
¼p½ *lsDVj* dk rkRi;Z izkf/kdj.k ds fdlh en ls gS vkSj blesa d`f’k]
lM+d] lsrq+] m/kksx] flapkbZ] ifjogu] lapkj ] vkokl] i;ZVu vkSj LokLF; vkSj mlls
lacaf/kr fo’k; Hkh gSA
ifjHkk’kk
3&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstu ds fy, ,d
izkf/kdj.k dh LFkkiuk djsxh ] ftls HkkxhjFkh unh ?kkVh izkf/kdj.k dgk tk;xk ] tks ,d
lacaf/kr fo’k; Hkh gSA
izkf/kdj.k dh LFkkiuk vkSj
xBu
¼2½ izkf/kdj.k es fuEufyf[kr lnL; gksaxs( vFkkZr~ %&
¼d½ eq[; lfpo] mŸkj izns”k ljdkj v/;{k
¼[k½ lfpo] ÅtkZ eU=ky;] Hkkjr ljdkj lnL;
¼x½ lfpo] ou ,oa i;kZoj.k eU=ky;] Hkkjr ljdkj lnL;
¼?k½ lykgdkj] ;kstuk vk;ksx] Hkkjr ljdkj ioZrh; {ks=ks lnL;
ds izHkkjh(
¿mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 4&5À
¼³½ d`f’k mRiknu vk;qDr] mŸkj izns”k ljdkj lnL;
¼p½ izeq[k lfpo] mŸkj izns”k ljdkj] vkS/kksfxd fodkl foHkkx lnL;
¼N½ izeq[k lfpo] mŸkj izns”k ljdkj] flapkbZ foHkkx lnL;
¼t½ izeq[k lfpo] mŸkj izns”k ljdkj] foŸk foHkkx lnL;
¼Ök½ izeq[k lfpo] mŸkj izns”k ljdkj] fu;kstu foHkkx lnL;
¼´½ izeq[k lfpo ;k ;FkkfLFkfr lfpo] mŸkj izns”k ljdkj]
i;kZoj.k foHkkx lnL;
¼V½ izeq[k lfpo ,oa fof/k ijke”khZ] mŸkj izns”k ljdkj]
U;k; foHkkx lnL;
¼B½ eq[; uxj vkSj xzke ;kstukdkj] mŸkj izns”k ljdkj lnL;
¼M½ vk;qDr dqek;wa e.My lnL;
¼<½ vk;qDr] x<oky e.My lnL;
¼.k½ izeq[k lfpo] mŸkj izns”k ljdkj] mŸkjkapy fodkl foHkkx lnL;A
¼3½ izkf/kdj.k vius lkFk] ,slh jhfr ls vk Sj ,sls iz;kstuksa ds fy,] tks mls }kjk]
vo/kkfjr fd;s tk;] ,sls vU; O;fDr;ksa dks] ftudh lgk;rk ;k lykg mls bl vf/kfu;e
ds fdlh micU/k ds vuqikyu ds fy, okafN r gks] lg;qDr dj ldrk gS vkSj bl izdkj
lg;qDr O;fDr dks izkf/kdj.k ds ml foPkkj&foe”kZ esa rks mu iz;kstuksa ls lqlaxr gks] ftuds
fy, mUgsa bl izdkj lg;qDr fd;k x;k gS( Hk kx ysus dk vf/kdkj gksxk ysfdu og er nsus
dk gdnkj ugha gksxkA
¼4½ izkf/kdj.k dk dksbZ dk;Z ;k dk;Zokgh ds oy bl dkj.k ls vfof/kekU; ugha gksxk
fd&
¼d½ izkf/kdj.k ds xBu es dksbZ fjfDr ;k =qfV gS] ;k
¼[k½ izkf/kdj.k ds lnL; ds :i es dk;Z djus okys fdlh O;fDr dh
fu;qfDr es dksbZ =qfV gS( ;k
¼x½ izkf/kdj.k dh izfdz;k esa ,slh dksbZ vfu;feRkrk gS ] ftldk ekeys ds
xq.koxq.k ij dksbZ izHkko ugh iM+rk gSA
4&& ¼1½ izkf/kdj.k ds v/;{k vkSj lfpo ,slh “kfDr;ksa dk iz;ksx vkSj ,sls drZO;
dk fuoZgu djsaxs] tks mUgsa bl vf/kfu;e ;k rn~/khu cuk, x, fu;eksa }kjk lkSais tk;saA
¼2½ lnL; lfpo izkf/kdj.k dk eq[; dk;Zikyd v f/kdkjh gksxkA mldh lgk;rk
vij eq[; dk;Zikyd vf/kdkjh }kjk dh tk ldsxh] ftldh fu;qfDr jkT; ljdkj }kjk ,sls
fucU/kuksa vkSj “krksZ ij dh tk;sxh] tSlh fofgr dh tk;saA
v/;{k vkSj lnL;&
lfpo dh “kfDr;ka o
drZO;
5&& ¼1½ ,slh “krksZ ds v/khu jgrs gq,] tks fofg r dh tk;a izkf/kdj.k ,sls vU;
vf/kdkfj;ksa vkSj deZpkfj;ksa dks fu;qDr dj ldrk gS ] ftUgsa og vius d`R;ksa dk n{krkiwoZd
ikyu djus ds fy, vko”;d le>sA
izkf/kdj.k dk deZpkjh oxZ
¿mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 6&8À
¼2½ mi/kkjk ¼1½ es fufnZf’V vf/kdkfj;ksa vkSj deZpkfj;ksa dh lsok ds fucU/ku vkSj “krsZ
,slh gksxh] tSlh fofu;eksa }kjk vo/kkfjr dh tk;sA
6&& ¼1½ vius d`R;ksa dk n{krkiwoZd ikyu djus ds fy, izkf/kdj.k dsUnz ljdkj ds
ou vkSj i;kZoj.k½ e=ky; ls ijke”kZ djd s fuEufyf[kr {ks=ksa ds fo”ks’kKksa es ls rduhdh
ijke”kZnkrkvksa dks fu;qDr dj ldrk gS %&
¼d½ i;kZoj.k izcU/k(
¼[k½ i;kZoj.k Hkw&foKku(
¼x½ ikfjfLFkfrdh fu;kstu(
¼?k½ ,dhd`r ÅtkZ fu;kstu(
¼³½ lekt foKku(
¼p½ ou ikfjfLFkfrdh foKkuA
¼2½ rduhdh ijke”kZnkrkvksa dh “kfDr;k¡ ] drZO; vkSj d`R; vkSj mudh fu;qfDr ds
fucU/ku vkSj “krsZ ,slh gkasxh] tSlh fofu;eksa }kjk vo/kkfjr dh tk;aA
rduhdh ijke”kZ nkrk
7&&¼1½ tc rd dh v/;{k lnL;ksa dks dk;Zlwph ifjpkfyr djds dkedkt djus
ds funs”k u ns] izkf/kdj.k ds dkedkt cSBd eas fd;s tk;sxsA
¼2½ izkf/kdj.k dh cSBd lkEkU;r% rhu ekl es ,d ckj ,sls fnukad dks] ,sls le;
ij vkSj ,sls LFkku ij gksxh] tSlk v/;{k funs”k nsA
¼3½ izkf/kdj.k dh izR;sd cSBd es v/;{k ;k mldh vuqifLFk fr esa ,sls lnL;]
ftlds lEcU/k es mifLFkr lnL; lger gks] v/;{krk djsxkA
¼4½ tc rd dh /kkjk ¼3½ dh mi/kkjk ¼2½ ds [k.M ¼d½ ls ¼?k½ rd es a mfYyf[kr
lnL;ksa es ls ,d lnL; lfgr de ls de pkj lnL; mifLFkr u gksa rc rd cSBd es
dksbZ dk;Z ugha fd;k tk;sxk %
ijUrq x.kiwfrZ ds vHkko e sa LFkfxr dh x;h cSBd ds fy, fdlh x.kiwfrZ dh vis{kk
u gksxhA
¼5½ fdlh CkSBd es mBk;s x;s lHkh iz”uks dk fofu”p; mifLFkr vkSj ernku djus
okys lnL;ksa ds cgqer ls fd;k tk;sxk] vkSj erksa ds cjkcj gksus dh fLFkr es a] v/;{k ;k
cSBd dh v/;{krk djus okys lnL; dk er fu.kkZ;d gksxkA
cSBd
8&& izkf/kdj.k ds fuEufyf[kr d`R; gksaxs %&&
¼d½ nzks.kh ds ,dhd`r vkSj vfojr fodkl gsrq izkd`frd lalk/kuksa ds
oSdfYid mi;ksx ds miktZu ds fy, fodkl ;kstuk dh fo fufeZfr vkSj mlds
fu’iknu dh ns[ kHkky djukA fodkl ;kstuk esa ty&l alk/ku] Hkwfe mi;ksx vkSj
d`f’kZ] ÅtkZ] ifjogu] lapkj] vkokl] i;ZVu] LokLFk lsokvksa dk fodkl vkSj muls
lEcfU/kr fo’k; Hkh lfEefyr gS(
¼[k½ nzks.kh es ikfjfLFkfrdh; lUrqyu ds vuqj{k.k ds fy, izHkkoh vkSj
le;kuqdwy dk;Zokgh dks] ftlesa {kfrxzLr ifjfLFkfrdh ; ra= dk iqu:Z)kj Hkh
lfEefyr gS] lqfuf”pr djukA
izkf/kdj.k ds d`R;
¿mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 9&11À
9&& ¼1½ izkf/kdj.k] ;Fkk”kh?kz ?kkVh ds ,dhd`r fodkl ds fy, egk;kstuk rS;kj
djsxk ;k rS;kj djok;sxkA
¼2½ egk;kstuk esa&&
¼d½ nzks.kh dh ogu {kerk ifjfuf”Pkr dh tk;sxh(
¼[k½ fofHkUu lsDVj ifjfuf”pr gkasxs] ftues fodkl ;kstukvksa dks foHkkftr
fd;k tk lds vkSj og jhfr bafxr gksxh ] ftlesa izR;sd lsDVj dk fodkl fd;k
tkuk izLrkfor gS vkSj os izde bafxr gksaxs] ftuesa ,slh fodkl ;kstukvksa dks
pyk;k tk;sxk(
¼x½ nzks.kh ds fodkl ds fy, fodkl ;kstukvksa ds lkFk oSdfYid ;ktukvksa
dh :ijs[kk gksxh(
¼?k½ fofHkUu mi;ksx vkSj iz;kstuks ds fy, Hkwfr lhekafdr gksxh] vkSj
¼³½ ml <kaps d h cqfu;knh izfrd`fr gksxh ] ftlds varxZr fodkl ;kstuk
rS;kj dh tk ldsxhA
¼3½ egk;kstuk es ,sls vU; fo’k;ksa dh O;oLFkk gksxh] ftUgsa ?kkVh ds lRkr~ fodkl ds
fy, vko”;d le>k tk;A
egk;kstuk dk rS;kj fd;k
tkuk
10&& ¼1½ /kkjk 9 ds v/khu egk;kstuk r S;kj gks tkus ds i”pkr ;Fkk”kh? kz fodkl
vfHkdj.k egk;kstuk ds vuqlkj lsDVj ds fy, ;kstuk dh rS;kjh dk dk;Z izkjEHk djsaxsA
¼2½ mi/kkjk ¼1½ ds v/khu rS;kj dh xbZ lsDVj ds fy, ;kstuk jkT; ljdkj vkSj
dsUnz ljdkj }kjk fn;s x;s vuqcU/kksa vkSj ekinaMksa ds vuq:i gksxhA
jkT; lsDVj ;kstuk
11&& ¼1½ bl vf/kfu;e vkSj rn~/khu cuk;s x;s fu;eksa ds micU/kks a ds v/khu jgrs
gq,] izkf/kdj.k ,slh “kfDr;ksa dk iz;ksx djsxk ] tks bl vf/kfu;e ds v/khu muds d`R;ks ds
ikyu vkSj drZO;ksa ds fuoZgu ds fy, vko”;d ;k mlds vku’kafxd gksA
izkf/kdj.k dh “kfDr;ka
¼2½ mi/kkjk ¼1½ ds mica/kks dh O;kidrk ij izfrdwy Mkys fcuk] ,slh “kfDr es
fuEufyf[kr “kfDr;ka Hkh lfEefyr gkasxh %&
¼d½ fdlh fodkl ;kstuk ds ckjs es mldk fu’iknu djus okys fodkl
vfHkdj.k ls lwPkuk ekaxuk(
¼[k½ ?kkVh es fdlh fodk l ;kstuk dks vuqeksfnr ;k vuuqeksfnr djuk]
ftldh :ijs[kk egk;kstuk esa nh xbZ gks vkSj tks fodkl vfHkdj.k }kjk rS;kj dh
xbZ gks(
¼x½ fdlh lsDVj ds lEcU/k esa izkf/kdj.k }kjk Lohd`r uhfr;ksa ds vuq:i
dk;Z djus ds fy, fdlh fodkl vfHkdj.k dks funs”k nsuk(
¼?k½ viuh uhfr;ksa vkSj dk;Zdzeksa dks ykxw djus es dsUnz ljdkj ;k jkT;
ljdkj ds fdlh laxBu ;k fdlh vU; vfHkdj.k dh lgk;rk ysuk(
¼³½ vius m n~ns”;ksa dh izkfIr ds fy, vius lnL;ks dh mi&lfEkfr;ka
cukuk(
¼p½ izkf/kdj.k ds fdlh lnL; ;k vf/kdkjh dks vius fdUgh a d`R;ksa dks
izR;k;ksftr djukA
¼3½ izkf/kdj.k ds iwokZuqeksnu ds fcuk ?kkVh es fdlh fodkl ;kstuk ij] ftldh :i
js[kk egk;kstuk es nh x;h gks] izkjfEHkd ;k vU;Fkk] dksbZ Hkh dk;Z izkjEHk ugha fd;k tk;sxkA
¿mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 12&16À
12&& ¼1½ izkf/kdj.k dh viuh fuf/k gksxh ] ftldk og vuqj{k.k djsxk vkSj mles
izkf/kdj.k dh lHkh izkfIr;ksa dks] ftlesa jkT; ljdkj ;k dsUnz ljdkj ls vuqnku ds :i es
;k vU;Fkk izkIr dksbZ /ku lfEefyr gS] tek fd;k tk;sxk vkSj izkf/ kdj.k }kjk lHkh Hkqxrku
mlls fd, tk;saxsA
¼2½ izkf/kdj.k dh jkT; ljdkj }kjk bruk foŸk iksf’kr fd;k tk;sxk ] ftruk bl
vf/kfu;e ds iz;kstu dks iwjk djus ds fy, vko”;d gksA
¼3½ fuf/k dk mi;ksx bl vf/kfu;e ds iz;kstuksa dks iwjk djus ds fy, izkf/k dj.k
}kjk mixr O;;ksa dks ogu djus ds fy, fd;k tk;sxk Uk fd fdlh vU; iz;kstu ds fy,A
izkf/kdj.k dh fuf/k
13&& fuf/k dh /kujkf”k ljdkjh dks’kkxkj es yksd ys[kk [kkrs es tek dh tk;sxh
ftldk lapkyu lnL;&lfpo }kjk ;k rks vdsys ;k fdlh ,sls vU; lnL; ;k vf/kdkjh
ds lkFk la;qDr :i ls fd;k tk;sxk] ftls izkf/kdj.k izkf/kd`r djs %
ijUrq bl /kkjk dh fdlh ckr ls ;g ugh a le>k tk;sxk fd ;g izkf/kdj.k dh pkyw
Hkqxrkuksa ds fy, vko”;d udn jksdM+ j[kus ls fuokfjr djrh gSA
fuf/k dk vuqj{k.k
14&& izkf/kdj.k ,sls iz:i es vkSj ,s ls le; ij ] tSlk fofgr fd;k tk; ] vxys
foŸkh; o’kZ ds fy, viuk vk;&O;;d rS;kj djsxk] ftlesa vuqekfur vk; vkSj O;; fn[kk;k
tk;sxk vkSj mldh ,oa izfr izR;sd o’kZ 15 vDVwcj ds iwoZ jkT; ljdkj dks HkstsxkA
vk;&O;;d
15&& izkf/kdj.k izR;sd o’kZ ds fy, ml o’kZ ds nkSjku vius dk;Z& dykiksa dh fjiksVZ
rS;kj djsxk vkSj jkT; ljdkj dks izLrqr djsxk vkSj mldh ,d izfr ,sls iz:i es a vkSj ,sls
fnukad ds iwoZ] tSlk jkT; ljdkj] fufnZ’V djs] dsUnz ljdkj dks izLrqr djsxkA
okf’kZd fjiksVZ
16&& ¼1½ izkf/kdj.k ;k lnL;&lfpo izkf/kdj.k dk leqfpr ys[kk vkSj vU; laqlxr
vfHkys[k j[ksxk vkSj izR;sd foŸkh; o’kZ dh lEkkfIr ij okf’kZd fooj.k i= rS;kj djsxk vkSj
mls izkf/kdj.k ds le{k j[ksxk] ftldh ,d izfr jkT; ljdkj dks Hksth tk;xhA
¼2½ izkf/kdj.k ds ys[kk dh ys[kk&ijh{kk izfro’kZ] funs”kd] LFkkuh; fuf/k ys[kk
ijh{kk foHkkx }kjk dh tk;sxh vkSj ,slh ys[kk&ijh{kk ds lEcU/k esa mlds }kjk fd;k x;k
dksbZ O;; izkf/kdj.k }kjk ns; gksxkA
¼3½ ,slh ys[kk&ijh{kk ds lEcU/k esa funs”kd] LFkkuh; fuf/k ys[kk&ijh{kk foHkkx ;k
mlds }kjk fu;qDr fdlh O;fDr dks ogh vf/kdkj] fo”ks’kkf/kdkj vkSj izkf/kdkj gksaxs] tks
mDr funs”kd dks fdlh LFkkuh; izkf/kdj.k ds ys[kk&ijh{kk ds lEcU/k esa gS vkSj fo”ks’k :i
ls mls cfg;ka] ys[kk] ckmpj vkSj vU; nLrkostksa vkSj dkxt krksa dks izLrqr djus dh ekax
djus vkSj izkf/kdj.k ds dk;kZy; dk fujh{k.k djus dk vf/kdjh gksxkA
¼4½ izkf/kdj.k dk ijhf{kr ys[kk izR;sd o’kZ izkf/kdj.k ds le{k ,sls fnukad dks ;k
,sls fnukad ds iwoZ] tSlk izkf/kdj.k funs”k ns] vuqeksnu ds fy, j[kk tk;sxkA
ys[kk vkSj ys[k ijh{kk
¿mŸkj izns”k HkkxhjFkh unh ?kkVh izkf/kdj.k vf/kfu;e] 1999À ¿/kkjk 17&22À
17&& izkf/kdj.k dk dksbZ vf/kdkjh ;k deZpkjh ] tks lkekU; ;k fo”ks’k :i ls
izkf/kdj.k }kjk izkf/kd`r gks] lHkh ;qfDr;qDr le; i j fdlh Hk wfr ;k ifj lj esa izos”k dj
ldrk gS vkSj ,sls dk;Z dj ldrh gS ] tks vius fdlh dk;Z dks fof/kiwoZd djus] ;k bl
vf/kfu;e ds v/khu izkf/kdj.k dh “kfDr;ksa dk iz;ksx ;k d`r;ksa dk ikyu djus ds fy,
izkFkfed ;k vkuq’kafxd dksbZ losZ{k.k [kkst vkSj iwosZ{k.k djus ds iz;kstukFkZ ;qfDr;qDr :i ls
vko”;d gksA
izos”k djus dh “kfDr
18&& jkT; ljdkj vkSj dsUnz ljdkj ] le;≤ ij izkf/kdj.k dks ,sls funs”k ns
ldrh gS ] tks mldh jk; es bl vf/kfu;e ds iz;kstuks a dks dk;kZfUor djus ds fy,
vko”;d ;k lehphu gks vkSj ,sls funs”kksa dk ikyu djuk izkf/kdj.k dk drZO; gksxkA
funs”k nsus dh “kfDr
19&& ¼1½ izkf/kdj.k] jkT; ljdkj ds iwoZ vuqeksnu ls izkf/kdj.k ds dk;Zdykiksa ds
izcU/k ds fy;s ,sls fofu;e cuk ldrk gS ] tks bl vf/kfu;e ;k rn~/khu cuk;s x;s fu;eksa
ds micU/kksa ls vlaxr gksA
¼2½ fo”ks’k :i ls vkSj iwoZxkeh “kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk
izkf/kdj.k ,sls fofu;e esa fuEufyf[kr dh O;oLFkk dj ldrk gS %&&
¼d½ izkf/kdj.k ;k mldh lfefr;ksa ds dk;Z ds laO;ogkj ds lEcU/k es
izfdz;k(
¼[k½ izkf/kdj.k ds vf/kdkfj;ksa vkSj deZpkfj;ksa ds d`R; vkSj drZO;(
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THE UTTAR PRADESH BHAGIRATHI RIVER VALLEY
AUTHORITY ACT, 1999
[U.P. ACT NO. 14 OF 1999]
[As passed by the Uttar Pradesh Legislature]
An
Act
to provide for the establishment of an Authority for the supervision and co -
ordination of the integrated and sustained development of the Bhagirathi river valley
and for matters connected therewith of incidental thereto.
IT IS HEREBY enacted in the fiftieth year of the Republic of India as follows :-
Short title and
commenceme
nt
1— (1) This Act may be called the Uttar Pradesh Bhagirathi River Valley
Authority Act, 1999.
(2) It shall come into force on such date as the State Government may, by
notification, appoint in this behalf.
Definitions 2— In this Act :-
(a) “Authority” means the Bhagirathi R iver Valley Authority established
under section 3;
(b) “Bhagirathi River Valley” or “Valley” means the basin of the Bhagirathi
Bhilangana rivers and their tributaries upto Deoprayag and shall include such other
areas adjacent thereto, as the State Government may, by notification, specify;
(c) “basin” means the entire catchments area of the valley;
(d) “development agency” means any Government department or institution or
other agency engaged in the work of the development of the valley;
(e) “member” means a member of the Authority and includes its Chairman;
(f) “sector” means an item for development and includes agriculture, road,
bridge, industry, irrigation, transport, communication, housing, tourism and health
and matters related thereto.
Establishment
of the
Authority
3— (1) The State Government shall, by notification, establish, for the purposes of
this Act, an Authority to be called the Bhagirathi River Valley Authority, which shall be
a body corporate.
(2) The Authority shall consist of the following members; namely :-
(a) The Chief Secretary to the Government of Uttar Pradesh - Chairman
(b) The Secretary, Minister of Energy, Government of India; Member
(c) The Secretary, Ministry of Forest and Environment, Government of India;
Member
(d) The Advisor, Planning Commission of the Gover nment of India in charge
of the hill areas; Member
[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 4-5]
(e) The Agricultural Production Commissioner to the Government of India
in charge of the hill areas; Member
(f) The Agricultural Production Commissioner to the Government of Uttar
Pradesh; Member
(g) The Principal Secretary to the Government of Uttar Pradesh, Irrigation
Department;
(h) The Principal Secretary to the Government of Uttar Pradesh, Finance
Department; Member
(i) The Principal Secretary to the Government of Uttar Pradesh, Planning
Department; Member
(j) The Principal Secretary or Secretary, as the case may be, to the
Government of Uttar Pradesh, Environment Department; Member
(k) The Principal Secretary cum Legal Remembrance to the Gove rnment of
Uttar Pradesh in the Judicial Department; Member
(l) The Chief Town and Country Planner, Uttar Pradesh; Member
(m) Commissioner, Kumaun Division; Member
(n) Commissioner, Garhwal Division; Member
(o) The Principal Secretary to the Governme nt of Uttar Pradesh, Ut taranchal
Vikas Vibhag. Member
(3) The Authority may associate with itself in such manner and for such purposes
as may be determined by it, such other persons whose assistance or advice it may desire
for complying with any of the provisions of this Act and the persons so associated shall
have the right to take part in the discussions of the Authority relevant to the purpose for
which they have been so associated but shall not be entitled to vote.
(4) No act or proceeding of the Authority shall be invalidate d merely by reason
of—
(a) any vacancy or any defect, in the constitution of the Authority; or
(b) any defect in the appointment of a person acting as a member of the
Authority; or
(c) any irregularity in the procedure of the Authority not affecting the me rits
of the case.
Powers and
duties of
Chairman and
Secretary
4— (1) The Chairman and the Secretary of the Authority shall exercise such
powers and discharge such duties as may be assigned to them by this Act or the rules
made thereunder.
(2) The Member Secretary shall be the Chie Executive Officer of the Authority.
He may be assisted by Additional Chief Executive Officer, who shall be appointed by
the State Government on such terms and conditions as may be prescribed.
Staff of the
Authority
5— (1) Subj ect to such conditions as may be prescribed the Authority may
appoint such other officers and employees as it considers necessary for the efficient
performance of its functions.
[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 6-8]
(2) The terms and conditions of the service of the officers and employees
referred to in sub-section (1) shall be such as may be determined by the regulations.
Technical
Advisors
6— (1) For the efficient discharge of its functions, the Authority may in
consultation with the Central Government in the Ministry of Forest and Environment,
appoint technical advisors from amongst experts in the fields of –
(a) Environment Management;
(b) Environment Geology;
(c) Eco-System Planning;
(d) Integrated Energy Planning;
(e) Social Science;
(f) Forest Ecology.
(2) The powers, duties and functions of the technical advisors and the terms and
conditions of their appointment shall be such as may be determined by the regulations.
Meeting 7— (1) The business of the Authority shall be tran sacted in a meeting unless the
Chairman directs any business to be transacted by circulation of agenda among the
members.
(2) The meeting of the Authority shall ordinarily be held once in every three
months on such date, at such time and at such place as the Chairman may direct.
(3) At every meeting of the Authority, the Chairman, or in his absence, such
member as may be agreed to by the members present, shall preside.
(4) No business shall be transacted at any meeting unless at least four members,
including one from amongst the members mentioned at clauses (a) to (d) of sub -section
(2) of section 3 and one from clauses (e) to (g) of the said sub-section are present :
Provided that no quorum shall be required for a meeting adjourned for want of
quorum.
(5) A ll question arising at a meeting shall be decided by the majority of the
members present and voting and in case of equality of voted the Chairman or the
member presiding at the meeting shall have a easting vote.
Functions
of the
Authority
8— The functions of the Authority shall be to—
(a) oversee the formulation and execution of development plan to achieve
optional utilization of natural resources for integrated and sustainable
development of the basin. The development plans shall include water resources ,
land use and development of agriculture energy, industry, transport,
communication, housing, tourism, health services and related matters;
(b) ensure effective and timely action for maintenance of ecological balance
in the basin including rehabilitation of damaged ecological system.
[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 9-11]
Preparation
of Master
Plan
9— (1) The Authority shall, as soon as may be, prepare or cause to be prepared a
Master-Plan for the integrated development of the valley.
(2) The Master Plan shall –
(a) define the carrying capacity of the basin;
(b) define the various sectors into which development schemes may be divided
and indicate the manner in which each sector is proposed to be developed and the stage
by which such development schemes shall be carried out;
(c) outline the development schemes with alternative schemes for the
development of the basin;
(d) demarcate the land for various use and purposes; and
(e) serve as basic pattern of frame wo rk within which the development schemes
may be prepared.
(3) The Master Plan may provide for such other maters as may be considered
necessary for the sustained development of the valley.
Sector Plan 10— (1) As soon as may be, after the preparation of th e Master Plan under section
9, the development agencies shall proceed with the preparation of the plan for the sector
in accordance with the Master Plan.
(2) A Plan for the sector prepared under sub -section (1) shall conform to the
stipulations and norms laid down by the State Government and the Central Government.
Power of the
Authority
11— (1) Subject to the provisions of this Act and the rules made thereunder, the
Authority shall exercise such powers as are necessary for or incidental to the
performance of its functions and discharge of its duties under this Act.
(2) Without prejudice to the generality of the provisions of sub -section (1), such
powers shall include the powers –
(a) to call for information about any development scheme from the developm ent
agency executing the same;
(b) to approve or disapprove any development scheme in the valley outlined in the
Master Plan and prepared in a development agency;
(c) to direct any development agency to conform to the policies accepted by the
Authority in respect of any sector;
(d) to take assistance of any organization of the Central Government of State
Government or of any of her agency for implementation of its policies and programmes;
(e) to form sub -committees of its members for the purpose of accompli shment of
its objects; and
(f) to delegate any of its functions to any member or officer of the Authority.
(3) No work, whether preliminary or otherwise, or any development scheme out
lined in the Master Plan, shall be initiated in the valley without prio r approval of the
Authority.
[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 12-16]
Fund of the
Authority
12— (1) The Authority shall have and maintain its own fund and all
receipts of the Authority, including any money recei ved from the State
Government or the Central Government by way of grant or otherwise shall be
credited thereto and all payments by the Authority shall be made therefrom.
(2) The Authority shall be provided, by the State Government with such
finances as may be necessary for carrying out the purposes of this Act.
(3) The fund shall applied towards meeting the expenses incurred by the
Authority for carrying out the purposes of this Act and for no other purpose.
Maintenance of
the fund
13— The amount of the f und shall be deposited in the Public Ledger
Account in a Government Treasury, which shall be operated by the Member -
Secretary either singly or jointly with such other member or officer as the
Authority may authorize :
Provided that noting in this section s hall be deemed to preclude the
Authority from retaining such balance in cash as may be necessary for current
payments.
Budget 14—The Authority shall prepare in such form and at such time, as may be
prescribed, its budget for the next financial year showi ng the estimated income
and expenditure and shall forward a copy thereof to the State Government before
October 15 every year.
Annual report 15—The Authority shall prepare for every year a report of its activities
during that year and submit the report to the State Government and a copy thereof
to the Central Government in such form and before such date as the State
Government may specify.
Accounts and
audit
16— (1) The Member -Secretary of the Authority shall maintain proper
accounts of the Authority an d other relevant records and prepare an annual
statement at the close of each financial year and shall place it before the Authority
and a copy thereof shall be sent to the State Government.
(2) The accounts of the Authority shall be subject to audit annua lly by the
Director, Local Fund Audit Department and any expenditure incurred by him in
connection with such audit shall be payable by the Authority.
(3) The Director, Local Fund Audit Department or any person appointed by
him in connection with such audit shall have the same right, privileges and
authority as the said Director has in connection with the audit of the accounts of
local authority and in particular, shall have the right to demand the production of
books, accounts, vouchers and other documents and papers and to inspect the
office of the Authority.
(4) The audited accounts of the Authority shall be placed every year before
the Authority for approval on or before such date as the Authority may direct.
[The Uttar Pradesh Bhagirathi River Valley Authority Act, 1999] [Section 17-22]
Power of entry 17— Any officer or employee of the Authority, generally or specially authorized
by the Authority, may at all reasonable times, enter upon any land or premises and do
such things as may be reasonably nec essary for the purpose of lawfully carrying out
any of its work or making any survey, exploration and prospecting, preliminary or
incidental to the exercise of powers or the performance of functions by the Authority
under this Act.
Power of issue
directions
18— The State Government and the Central Government may, from time to time,
issue to the Authority such directions as in its opinion may be necessary or expedient
for carrying out the purposes of this Act, and it shall be the duty of the Authority to
comely with such directions.
Power to make
regulations
19— (1) The Authority may, with the previous approval of the State Government,
make regulations not inconsistent with the provisions of this Act or the rules made
thereunder for the administration of the affairs of the Authority.
(2) In particular and without prejudice to the generality of the foregoing powers,
the Authority may make regulations providing for—
(a) the procedure in regard to the transaction of business of the Authority or
its committees;
(b) the functions and duties of the officers and employees of Authority;
(c) the constitution, powers, duties and functions of committees of the
Authority;
(d) the powers and functions of the technical experts;
(e) any other matter for which provision i s to be or may be, made in the
regulations.
Power to make
rules
20— The State Government may by notification, make rules for carrying out the
purposes of this Act.
Protection of
action taken in
good faith
21— No Suit, prosecution or other legal proceed ing shall lie against the
Authority or any member or officer thererof in respect of anything which is in good
faith done or intended to be done in pursuance of this Act or the rules and regulations
made thereunder.
Repeal and
saving
22— (1) The Uttar Pr adesh Bhagirathi River Valley Authority Ordinance, 1998
is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
Ordinance referred to in sub -section (1) shall be deemed to have been done or taken
under this Act, as if the provisions of this Act were in force at all material times.