LexThe UNITED PROVINCES DISTRICT BOARDS PRIMARY EDUCATION ACT, 1926
Uttarakhand · state statute
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Lka;qDr izkUr ftyk cksMZ izkjfEHkd f”k{kk vf/kfu;e] 1926
¿la;qDr izkUr vf/kfu;e la[;k 1] 1926À
THE UNITED PROVINCES DISTRICT BOARDS PRIMARY
EDUCATION ACT, 1926
[U.P. Act No. 1 of 1926]
33
Lka;qDr izkUr ftyk cksMZ izkjfEHkd f”k{kk vf/kfu;e] 19261
¿la;qDr izkUr vf/kfu;e la[;k 1] 1926À
xouZesUV vkWQ bf.M;k ¼,MsIVs”ku vkWQ bf.M;u ykt½ vkMZj] 1937 }kjk vuqdwfyr
rFkk ifj’d`rA
,MsIVs”ku vkWQ bf.M;u ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`rA
xouZj us 23 ekpZ] 1926 rFkk xouZj tujy us 21 vizS y] 1926 dks Lohd`r iznku
dh rFkk xouZesUV vkWQ bf.M;k ,sDV dh /kkjk 81 ds v/khUk 8 ebZ 1926 dks izdkf”kr2 gqvkA
la;qDr izkUr eas ftyk cksMksZa ds v/khu xzkeh.k {ks=ksa eas izkjfEHkd f”k{kk ds foLrkj dh
O;oLFkk djus ds fy,
vf/kfu;e
la;qDr izkUr dh ;g ?kksf’kr uhfr gS fd ckydksa vkSj ckfydkvksa ds fy, lkoZHkkSfed]
fu%”kqYd vkSj vfuok;Z izkjfEHkd f“k{kk dh O;oLFkk] mŸkjksŸkj izlkj ds fuf”pr dk;Zdze ds
)kjk dh tk; vkSj ;g b’Vdj gS fd izkjfEHkd f”k{kk ds mŸkjksŸkj fodkl vkSj izlkj dh
O;oLFkk dh tk;(
vr% ,rn}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&&
1&& ¼1½ ;g vf/kfu;e la;qDr izkUr ftyk cksMZ izkfjEHkd f”k{kk vf/kfu;e] 1926
dgyk;sxkA
¼2½ bldk foLrkj ¿mŸkj izns”kÀ3 eas ftyk cksMkZas ds {ks=kf/kdkj ds v/khu lHkh {ks=ksa
eas gksxkA
¼3½ bldk vFkkZUo;u ,sls fd;k tk;xk ekuks og ;wukbVsM izkfoUlst fMfLVªDV cksMZ
,sDV] 1922 dk] ftls ,rn~Ik”pkr~ ewy vf/kfu;e dgk x;k gS] vuqiwjd gksA
laf{kIr uke] foLrkj vkSj
vFkkZUo;u
2&& tc rd fo’k; ;k izlax eas dksbZ ckr izfrdwy u gks] bl vf/kfu;e eas & ifjHkk’kk,a
¼1½ fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas ^^mifLFkr gksus^^ dk rkRi;Z ,sls
fo|ky; eas f”k{k.k ds fufeŸk o’kZ esa ,sls fnuksa dks] ,sls le; ;k le;ksa ij rFkk mifLFkfr ds
izR;sd fnu mrus ?kaVksa ds fy;s] mifLFkr gksus ls gS] tks cksMZ }kjk fu;r fd;s tk;a(
¼2½ ^^ckyd^^ dk rkRi;Z ,sls ckyd ls gS] ftldh vk;q N% o’kZ ls de vkSj X;kjg
o’kZ ls vf/kd u gks %
izfrcU/k ;g gS fd tc ^^ck yd^^ fdlh eqlfye ckfydk ds izfr funsZ”k djs rks
mldk rkRi;Z ,sls ckyd ls gksxk] ftldh vk;q ikap o’kZ ls de vkSj ukS o’kZ ls vf/kd u gks(
¼3½ ^^ekrk&firk^^ ds vUrxZr laj{kd ;k dksbZ O;fDr] ftldh okLrfod vfHkj{kk ;k
izHkkj eas ckyd gks] Hkh gS(
¼4½ ^^izkjfEHkd f”k{kk^^ dk rkRi;Z i<+us] fy[kus vkSj xf.kr eas ,sls Lrj ds f”k{k.k ls]
tks ¿jkT; ljdkjÀ4 }kjk rRle; izkjfEHkd fo|ky;ksa ds fy;s fofgr fd;k tk ; rFkk vU;
fo’k;ksa eas] ;fn dksbZ gks] ,sls f”k{k.k ls] tks fofgr izkf/kdkjh ds vuqeksnu ls cksMZ }kjk
vo/kkfjr fd;k tk;] gS(
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, xtV 1925] [k.M 8] Ik`’B 805 nsf[k;sA
2- xtV 1926] [k.M 7] i`’B 3&6 nsf[k;sA
3- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA
4- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfo fU”k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs”ku vkWQ
ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
34
¿la;qDr izkUr ftyk cksMZ izkfjEHkd f”k{kk vf/kfu;e] 1926À ¿/kkjk 3À
¼5½ ^^ekU;rk izkIr izkjfEHkd fo|ky;^^ dk rkRi;Z fdlh ,sls fo|ky; ;k fdlh
fo|ky; ds ,sls foHkkx ls gS] ftleas izkjfEHkd f”k{kk eas f”k{k.k fn;k tkrk gks vkSj tks yksd
f”k{kk funs”kd1 }kjk rRle; ekU;rk izkIr gks(
¼6½ ^^fo|ky; lfefr^^ dk rkRi;Z bl vf/kfu;e dh /kkjk 6 ds micU/kksa ds v/khu
fu;qDr dh x;h lfefr ls gS(
¼7½ ^^fo|ky; {ks=^^ dk rkRi;Z ml {ks= ls gS] tks cksMZ }kjk vuqjf{kr izkjfEHkd
fo|ky; ls fudVre ekxZ }kjk ,d ehy dh ifjf/k ds Hkhrj iM +rk gks vkSj cksMZ dh LFkkuh;
lhekvksa ds Hkhrj lfEefyr gks(
¼8½ ^^rglhy {ks=^^ dk rkRi;Z ml {ks= ls gS] tks fdlh rglhy ds vUrxZr vkrk gks
vkSj cksMZ dh LFkkuh; lhekvksa ds Hkhrj lfEefyr gks(
¼9½ ^^Fkkuk {ks=^^ dk rkRi;Z ml {ks= ls gS] tks fdlh iqfyl Fkk us dh lhek ds
vUrxZr vkrk gks vkSj cksMZ dh LFkkuh; lhekvksa ds Hkhrj lfEefyr gks(
¼10½ ^^xkao {ks=^^ dk rkRi;Z ml {ks= ls gS] tks fdlh xkao ds vUrxZr vkrk gksA
3&& ¼1½ cksMZ ds vkosnu ij ¿jkT; ljdkjÀ2 vf/klwpuk }kjk ;g ?kksf’kr dj ldsxh
fd cksMZ ds lEiw.kZ ;k fdlh Hkkx eas] mnkgj.k Lo:Ik fdlh rglhy {ks=] Fkkuk {ks= ;k xkao
{ks=3 eas iq:’k ckydksa ds fy, izkjfEHkd f”k{kk vfuok;Z gksxhA
izkjfEHkd f”k{kk dks
vfuok;Z cukus okyh
vf/klwpuk dk tkjh
fd;k tkuk
¼2½ tgka fdlh {ks= eas mi/kkjk ¼1½ ds v/khu tkjh dh xbZ vf/klwpuk izo`Ÿk gks] ogka
jkT; ljdkj] cksMZ ds vkosnu ij vf/klwpuk tkjh dj ldsxh fd ,sls lEiw.kZ {ks= ;k mlds
fdlh Hkkx eas ckfydkvksa ds fy, izkjfEHkd f”k{kk vfuok;Z gksxhA
¼3½ bl /kkjk ds v/khu tkjh dh xbZ vf/klwpuk eas og fnukad] ftlls vkSj og {ks=]
ftleas ;k os {ks=] ftueas] izkjfEHkd f”k{kk vfuok;Z gksxh] fofufnZ’V gksaxs rFkk vf/klwpuk dh
lkoZtfud lwpuk lEc) {ks= ;k {ks=ksa eas LFkkuh; :Ik ls nh tk;xhA
¼4½ dksbZ cksMZ] ;fn mlls ¿jkT; ljdkjÀ2 ,slk djus dh vis{kk djs rks mrus le;
ds Hkhrj tks ¿jkT; ljdkjÀ2 }kjk fofufnZ’V fd;k tk;xk] ,sls {ks= ds Hkhrj] ftlds ckjs eas
¿jkT; ljdkjÀ2 funs”k ns vkSj ;k rks fdlh Hkh fyax ds ;k nksuksa fyax ds ckydksa ds lEcU/k
eas] tSlk Hkh ¿jkT; ljdkjÀ2 fofufnZ’V djs] vfuok;Z izkjfEHkd f”k{kk dh O;oLFkk djus ds fy,
;kstuk izLrqr djsxkA
¼5½ ;fn vis{kk dh tkus ij cksMZ ;kstuk izLrqr djus eas O;frdze djrk gS ;k
;kstuk Lohd`r gks tkus ds Ik”pkr~ ;FkkLohd`r ;kstuk ds vuqlkj vfuok;Z izkjfEHkd f”k{kk dh
Ik;kZIr O;oLFkk djus dk ;k ,slh ;kstuk dks izofrZr djus dk ;k mldk s izorZu eas cuk,
j[kus dk yksi djrk gS rks ¿jkT; ljdkjÀ 2 ;Fkksfpr tk¡p ds Ik”pkr~] ;FkkfLFkfr] ;kstuk
izLrqr djus ;k mls izofrZr djus ;k izorZu eas cuk, j[kus ds fy, fdlh O;fDr dks fu;qDr
dj ldsxh vkSj mlds O;; dk Hkqxrku cksMZ ¿jkT; ljdkjÀ2 dks djsxkA ;fn O;; dk bl
izdkj Hkqxrku u fd;k tk, rks ¿jkT; ljdkjÀ2 fdlh ,sls O;fDr dks] ftldh vfHkj{kk eas
rRle; cSadj dh gSfl; r ls ;k vU; fdlh gSfl;r ls dksbZ /ku cksMZ dh vksj ls gks] ;g
funs”k nsus okyk vkns”k dj ldsxh fd og ,sls /ku eas ls] tks mlds gkFk eas gks ; k ftls og
le;≤ ij izkIr djs] ml O;; dk Hkqxrku djs vkSj og O;fDr] ,slss vkns”k dk ikyu
djus ds fy, ck/; gksxkA
1- iz0 f”k{kk funs”kdA
2- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs”ku vkWQ
ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
3- bl mi/kkjk dh ?kks’k.kk ds fy, ,l0vkj0vks0 nsf[k,A
35
¿¿la;qDr izkUr ftyk cksMZ izkfjEHkd f”k{kk vf/kfu;e] 1926À ¿/kkjk 4&8À
4&& /kkjk 3 ds v/khu vf/klwpuk ml le; rd tkjh ugha dh tk;xh tc rd fd
¼d½ cksMZ us fo”ks’k ladYi }kjk] tks cksMZ dks la?kfVr djus okys] dqy lnL;ksa ds de ls de
vk/ks lnL;ksa ds er }kjk ikfjr fd;k x;k gks] ;g ladFir u fd;k gks fd ,slh izkjfEHkd
f”k{kk vfuok;Z dj nh tk; vkSj ¼[k½ ¿jkT; ljdkjÀ1 dk ;g lek/kku u gks tk; fd cksMZ
ekU;rk izkIr izkjfEHkd fo|ky;ksa eas ,slh fu%”kqYd vfuok;Z izkjfEHkd f”k{kk dh O;oLFkk djus
dh fLFkfr esa gS vkSj og blds fy, Ik;kZIr O;oLFkk djsxkA
izkjfEHkd f”k{kk ds fy,
cksMZ }kjk O;;oLFkk fd;k
tkuk
5&& /kkjk 3 ds v/khu cksMZ }kjk vkosnu ml jhfr ls fd; k tk;xk] tks ¿jkT;
ljdkjÀ1 fofgr djs rFkk cksMZ vkosnu ds lEcU/k eas ,slh tkudkjh nsxk] tks ¿jkT;
ljdkjÀ1 }kjk visf{kr gksA
vf/klwpuk tkjh djus ds
fy, vkosnu
6&& ¼1½ tgka fd /kkjk 3 ds v/khu vf/klwpuk tkjh dh xbZ gks] ogka cksMZ bl
vf/kfu;e ds v/khu fo| ky; lfefr dh “kfDr;ksa dk iz;ksx djus rFkk drZO;ksa dk ikyu
djus ds iz;kstukFkZ ,d ;k vf/kd lfefr;ka fu;qDr djsxkA
fo|ky; lfefr dh
fu;qfDRk
¼2½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] ,slh fo|ky; lfefr dk ;g
drZO; gksxk fd og ckydksa dh fo|ky; eas mifLFkfr rFkk ckydksa ds lsok;kstu ds lEcU/k eas
bl vf/kfu;e ds micU/kksa dks izo`Ÿk djsA
7&&tgka fd /kkjk 3 ds v/khu dh vf/klwpuk fdlh {ks= eas izo`Ÿk gks] ogka izR;sd ,sls
ckyd ds ekrk&firk dk ftl ij vf/klwpuk ykxw gS] ml n”kk eas tc og ckyd ,sls {ks=
eas lk/kkj.kr% fuokl djrk gS] ;g drZO; gksxk fd os] tc rd fd ,rRi”pkr~ ifjHkkf’kr
dksbZ mfpr dkj.k u gks] ,sls ckyd dks fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas mifLFkr
djk;saA
ckydksa dks fo|ky; eas
mifLFkr djkus dk
ekrk&firk dk drZO;
8&& fuEufyf[kr ifjfLFkfr;ksa eas ls fdlh Hkh ifjfLFkfr dks /kkjk 7 ds vFkZ eas mfpr
dkj.k le>k tk;xk %&
mfpr dkj.k dk vFkZ
¼1½ fd fdlh ,slh nwjh ds Hkhrj] tks fo|ky; lfefr }kjk fuf”pr dh
tk,xh vkSj ckyd ds fuokl LFkku ls fudVre ekxZ ls ukih tk,xh] fdlh ekU;rk
izkIr izkjfEHkd fo|ky; eas LFkku ugha gS(
¼2½ fd ckyd dks fo|ky; lfefr }kjk /kkfeZd dkj.kksa ds vk/kkj ij
voeqDr dj fn;k x;k gS(
¼3½ fd ckyd fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas f”k{kk izkIr djys
ls vU;Fkk fdlh lUrks’ktud jhfr ls f”k{kk izkIr dj jgk gS(
¼4½ fd ckyd ds lEcU/k eas ,sls izkf/kdkjh }kjk] tks cksMZ }kjk rnFkZ
fu;qDr fd;k tk;] ;g izekf.kr dj fn;k x;k gS fd mlus izkjfEHkd ikB~;dze iwjk
dj fy;k gS(
¼5½ fd ckyd dks bl vf/ku;e ds v/khu cksMZ }kjk cuk, x, fofu;eksa ds
vuqlkj fo|ky; ls vLFkk;h vuqifLFkfr NqV~Vh iznku dh xbZ gS(
¼6½ fd cksMZ }kjk bl iz;kstukFkZ vuqeksfnr fdlh fpfdRlk vf/kkdjh us ;g
izekf.kr fd;k gS fd ckyd fdlh “kkjhfjd nks’k ;k v”kDrrk ds dkj.k fo|ky; eas
mifLFkr gksus ds ;ksX; ugha gS(
¼7½ fd ckyd fofgr izkf/kdkjh dh lgefr ls fo|ky; lfefr }kjk ,sls
fo”ks’k dkj.kksa ls ftUgsa mlus ys[kc) fd;k gks] voeqDr dj fn;k x;k gSA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfo fU”k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs”ku vkWQ
ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
36
¿¿la;qDr izkUr ftyk cksMZ izkfjEHkd f”k{kk vf/kfu;e] 1926À ¿/kkjk 9&14À
9&& ;fn fo|ky; lfefr dk lek/kku gks tk; fdlh ekrk&firk us] tks /kkjk 7 ds
micU/kksa ds v/khu fdlh ckyd dks fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas mifLFkr djkus
ds fy, ck/; gksa] ,slk ug ha fd;k gS rks fo|ky; lfefr ekrk&firk dks lquokbZ dk volj
nsus ds Ik”pkr~ rFkk ,slh tk¡p ds Ik”pkr~] ftls og vko”;d le>s] mUgsa ckyd dh fdlh
ekU;rkizkIr izkjfEHkd fo|ky; eas ,sls fnukad ls] ftls vkns”k eaas fofufnZ’V fd;k tk;xk]
mifLFkr djkus dk funs”k nsus okyk vkns”k dj ldsxhA
fo|ky; lfefr }kjk
mifLFkfr vkns”k dk tkjh
fd;k tkuk
10&&¼1½ dksbZ ekrk&firk] ftuds fo:) /kkjk 9 ds v/khu dksbZ vkns”k fd;k x;k
gks vkSj ftUgksaus /kkjk 8 eas ;FkkifjHkkf’kr fdlh mfpr dkj.k ds fcuk ,sls vkns”k dk ikyu
u fd;k gks] fdlh eftLVªsV ds le{k nks’kflf) ij tqekZus ds] tks ikap :Ik, ls vf/kd u
gksxk] Hkkxh gksaxsA
mifLFkfr vkns”k dk ikyu
u djus ds fy, “kkfLRk
¼2½ dksbZ ekrk&firk] tks mi/kkjk ¼1½ ds v/khu fdlh vijk/k ds fy, fl)nks’k
Bgjk, tkus ij Hkh] /kkjk 9 ds v/khu fd, x , vkns”k dh voKk djrs jgsaxs] os vfrfjDr
tqekZus ds] tks izFke nks’kflf) ds Ik”pkr~ ml izR;sd fnol ds fy,] ftlds nkSjku] mudk
vkns”k dh voKk djrs jguk] fdlh eftLVªsV ds le{k dh xbZ fdlh Ik”pkr~orhZ dk;Zokgh eas]
lkfcr gks tk;] ,d :Ik;s ls vf/kd u gksxk] Hkkxh gksaxsA
11&& ekrk&firk ls fHkUu dksbZ O;fDRk] tks fo|ky; eas mifLFkfr ds fy, fofgr
le; ds nkSjku viuh vksj ls ;k fdlh vU; O;fDr dh vkSj ls fdlh lsok;kstu ds lEcU/k
eas] pkgs og ikfjJfed ds fy, gks ;k u gks] fdlh ,sls ckyd dh lsokvksa dk mi;ksx djsxk]
ftlds ekrk&firk bl vf/kfu;e ds v/khu mls fdlh ekU;rk izkIr izkjfEHkd fo|ky; eas
mifLFkr djkus ds fy, ck/; gksa] fdlh eftLVªsV ds le{k nks’kflf) ij tqekZus ds] tks
iPphl :Ik, ls vf/kd u gksxk] Hkkxh gksaxsA
izkjfEHkd fo|ky; eas
mifLFkr gksus ds nk;h
ckydkas dks lsok;ksftr
djus ds fy, “kkfLr
12&& ¼1½ dksbZ Hkh U;k;ky; ds /kkjk 10 ;k /kkjk 11 ds v/khu ds fdlh vijkk/k
dk laKu fo|ky; lfefr ds vFkok ,sls O;fDr ds] ftls fo|ky; lfefr] lkekU; ;k fo”ks’k
vkns”k }kjk] rnFkZ izkf/kd`r djs] ifjokn ij ;k mlls izkIr tkudkjh ij] djus ds flok; u
djsxk %
izfrcU/k ;g gS fd fo|ky; lfefr ;k rnFkZ izkf/kd`r O;fDr] fdlh O;fDr ds fo:)
vfHk;kstu&lafLFkr djus ls iwoZ mls fyf[kr psrkouh fnyok,xkA
vijk/kksa dk laKku vkSj
“keu dh “kfDr
¼2½ fo|ky; lfefr ;k rnFkZ izkf/kd`r O;fDr] fdl h vijk/k ds fy, vfHk;kstu
lafLFkr djus ;k pkyw j[kus ds LFkku ij mldk “keu] ml vijk/k ds fy, vfHk;qDr O;fDr
}kjk] ,sls tqekZus dh jde ls] ftlls og vijk/k bl vf/kfu;e ds v/khu n.Muh; gS]
vuf/kd mruh /kujkf”k ds Hkqxrku ij dj ldsxk] tks og mfpr le>sA
13&& ¿jkT; ljdkjÀ1 cksMZ }kjk rnFkZ O;Dr fd, x, fdlh n`f’Vdks.k ij fopkj
djus ds Ik”pkr~] vf/klwpuk }kjk] fdlh fo”ks’k oxZ ;k leqnk; dks bl vf/kfu;e ds izorZu
ls voeqDr dj ldsxhA
fdlh fo”ks’koxZ ;k leqnk;
dks voeqDr djus dh
“kfDRk
14&& fdlh ,sls {ks= eas] ftleas /kkjk 3 ds v/khu dh vf/klwpuk izo`Ÿk gks] fdlh ,sls
ckyd ds lEcU/k eas] tks fdlh ekU;rk izkIr fo|ky; eas vfuok;Zr% mifLFkfr jg jgk gks]
izkjfEHkd f”k{kk ds fy, dksbZ Qhl ugha yh tk,xhA
Qhl dh NwV
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfo fU”k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs”ku vkWQ ykWt
vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
37
¿¿la;qDr izkUr ftyk cksMZ izkfjEHkd f”k{kk vf/kfu;e] 1926À ¿/kkjk 15&17À
15&& bl vf/kfu;e ds micU/kksa ds v/khu “keu }kjk ¿ ***À1 olwy dh xbZ lHkh
/kujkf”k;k¡ cksMZ dh fuf/k eas tek dh tk,xhA
tqekZuksa dk cksMZ dh fuf/k
eas tek fd;k tkuk
16&& tc jkT; ljdkj dh ;g jk; gks fd fdlh cksMZ eas bl vf/kfu;e ds v/khu
vius drZO;ksa ds lEcU/k eas O;frdze fd;k gS rks og cksMZ dks Li’Vhdj. k izLrqr djus dk
volj nsus ds Ik”pkr~] /kkjk 3 ds v/khu tkjh dh xbZ vf/klwpuk jn~n dj ldsxhA
O;frdze gksus ij
vf/klwpuk dk okil fy;k
tkuk
17&& ¼1½ ¿jkT; ljdkjÀ2 iwoZ izdk”ku ds Ik”pkr~] bl vf/kfu;e ds iz;kstuksa dks
dk;kZfUor djus ds fy, fu;e cuk ldsxhA
jkT; ljdkj dh fu;e
cukus dh “kfDRk
¼2½ fof”k’Vr% vkSj mi/kkjk ¼1½ }kjk iznŸk “kfDr dh O;kidrk ij izfrdwy izHkko
Mkys fcuk ¿jkT; ljdkjÀ2 fuEufyf[kr ds lEcU/k eas fu;e cuk ldsxh &
¼d½ /kkjk 2 ds [k.M ¼4½ vkSj /kkjk 8 ds [k.M ¼7½ eas mfYyf[kr
izkf/kdkfj;ksa dks fofgr djuk(
¼[k½ /kkjk 2 ds [k.M ¼4½ ds v/khu izkjfEHkd fo|ky;ksa eas f”k{k.k dk Lrj
fofgr djuk(
¼x½ /kkjk 3 ds v/khu cksMZ }kjk fd, tkus okys vkosnu dh jhfr rFkk ,sls
vkosnu esa nh tkus okyh fof”kf’V;ka fofgr djuk(
¼?k½ lkekU;r% ;g vo/kkfjr djuk fd fu%”kqYd vfuok;Z izkjfEHkd f”k{kk ds
fy, Ik;kZIr O;oLFkk D;k le>h tk;xh(
¼³½ cksMZ ls vis{kk djuk fd og cksMZZ ds lEiw.kZ {ks= ;k mlds fdlh Hkkx
esa ckydksa dk jftLVj rS;kj vkSj izdkf”kr djs(
¼p½ os “krsZa lqfuf”pr djuk] ftu ij ¿jkT; ljdkjÀ2 izkjfEHkd f”k{kk dh
O;oLFkk djus dh ykxr ds va”k dk ogu djsxh(
¼N½ cksMZ ls vis{kk djuk fd og bl vf/kfu;e ds v/khu cksMZ }kjk dh
xbZ dkjZokbZ rFkk izxfr fn[kkus okyh ,slh foojf.k;ka izLrqr djs] tks ¿jkT;
ljdkjÀ2 Bhd le>s( vkSj
¼t½ izR;sd ifj{ks= eas fofHkUu leqnk;ksa dh f”k{kk lEcU/kh vko”;drkvksa dk
;Fkksfpr /;ku j[krs gq, f”k{kdksa dh fu;qfDr ds fy, “krsZa rFkk vgZrk,a vf/kdfFkr
djukA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1937 }kjk “kCn ¼vku dufoD”ku okj½ fudkys x;sA
2- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfo fU”k;y xouZesUV½ ds fy, izfrLFkkfir] tks ,MsIVs”ku
vkWQ ykWt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
38
¿la;qDr izkUr ftyk cksMZ izkfjEHkd f”k{kk vf/kfu;e] 1926À ¿/kkjk 18&19À
18&& ¿jkT; ljdkjÀ1 dh iwoZ eatwjh ls dksbZ cksMZ] ftlds {ks= e as /kkjk 3 dss v/khu
dh vf/klwpuk izo`Ÿk gks] fuEufyf[kr fofgr djus okys fofu;e] tks bl vf/kfu;e ls laxr
gks] cuk ldsxk &&
cksMZ dh fofu;e cukus dh
“kfDr
¼d½ fu/kZu ekrk&firk ds iq=] iqf=;ksa dks fu%”kqYd ikB~;&iqLrdksa rFkk f”k{kk
lEcU/kh vko”;d oLrqvksa dh lEiwfrZ(
¼[k½ og jhfr] ftlds vuqlkj fo|ky; lfefr la?kfVr dh tk,xh] mldk
{ks=kf/kdkj] mlds lnL;ksa dh la[;k rFkk muds drZO;] “kfDr;ka vkSj mŸkjnkf;Ro(
¼x½ og dkjZokbZ] tks fo|ky; lfefr fo|ky; eas ckydksa dh mifLFkfr dks
lqfuf”pr djus ds fy, dj ldsxh rFkk os “krsZa] ftu ds v/khu fo|ky; ls
vuqifLFkfr NqV~Vh vuqKkr dh tk ldsxh(
¼?k½ tgka ,d ls vf/kd fo|ky; lfefr;ka fu;qDr dh xbZ gksa] ogka izR;sd
fo|ky; lfefr dk {ks=kf/kdkj(
¼³½ os lEcU/k] ftudk fo|ky; lfefr rFkk fdlh ,slh f”k{kk lfefr ds] tks
ewy vf/kfu;e ds v/khu fu;qDr dh xbZ gks] chp vuqikyu fd;k tkuk gksxkA
19&& ¿jkT; ljdkjÀ1] bl vf/kfu;e ds v/khu dh viuh “kfDr;ksa dk izR;k;kstu
ugha djsxhA
“kfDr;ksa dk izR;k;kstu
1- ,MsIVs”ku vkWQ ykt vkMZj] 1950 }kjk ¼izksfofU”k;y xouZesUV½ d s fy, izfrLFkkfir] tks ,MsIVs”ku
vkWQ ykt vkMZj] 1937 }kjk ¼yksdy xouZesUV½ ds fy, izfrLFkkfir fd;k x;k FkkA
39
THE UNITED PROVINCES DISTRICT BOARDS PRIMARY
EDUCATION ACT, 19261
[U. P. Act No. I of 1926]
Adapted and modified by the Government of India (Adaptation of Indian Laws)
Order,
Adapted and modified by the Adaptation of Laws Order 1950
[Received the assent o f the Governor on March 23, 1926 and of the Government
General April 21, 1926 and was published 2 under section 81 of the Government of India
Act on May 8, 1926.
AN
ACT
to provided for the extension of primary education in rural areas under district
boards in the United Provinces
Whereas it is the declared po licy of the Government of the United Provinces that
universal, free and compulsory primary education for boys and girls should be reached by a
definite programme of progressive expansion , and whereas it is expedient to provide for a
progressive development and expansion of primary education;
It is hereby enacted as follows:
Short title
extent and
construction
1. (1) This Act may be called the United Provinces District Boards Primary
Education Act, 1926.
(2) It extends to all the areas under the jurisdiction of the district boards in [Uttar
Pradesh]3;
(3) It shall be construed as supplementary to the United Prov inces District Boards
Act, 1922 hereinafter called the principal Act.
Definitions
U.P. Act No.
10, 1922
2. In this Act, unless there is anything repugnant in the subject or contest---
(1) "to attend" a recognized primary school means to be present for
instruction at such school, on such days in the year, at such time or times, and
for so many hours on each day of attendance, as may be fixed by the board;
(2) "child" means a child whose age is not less than six and not more than
eleven years:
Provided that "child" when re ferring to a Muslim girl, shall mean a child
whose age is not less than five and not more than nine years;
(3) "parent" includes a guardian or any person who has the actual custody
or is in charge of a child ;
(4) "prima ry education" means instruction in reading, writin g and
arithmetic of such standard as may be prescr ibed for p rimary schools by the
[State Government] 4, and such instructi on in other subjects, i f any, may be
determined by the board With the approval of the prescribed authority ;
1. S. O. R. see Gazette 1925, Pt. VIII, p. 805.
2. See Gazette 1926, Pt. VII, pp. 3·6.
3. Subs. by the A. O. 1950 for (United Provinces).
4. Sobs. by i bid A. O. 1950 for (Provincial Government) which had been subs. by
the A. 0. 1937 for (L. G.).
40
[The United Provinces District Boards Primary Education Act, 1926] [Section 3]
(5) "reco gnized primary schoo l" includes a school or a department of a
school in which instruction in primary education is given and which is for the
time being recognized by the Director of Public Instructions1;
(6) "school committee" means a committee appointed under the
provisions of section 6 of this Act ;
(7) "school area" means the area within a radius of one mile by the nearest
route from a primary school maintained by the board and included within the
local limits of a board;
(8) "tahsil area" means the a rea comprised in a tahsil and included within
the local limits of a board;
(9) "thana area" means the area comprised in the limits of a police station
and included within the local limits of a board;
(10) "village area" means the area comprised in a village.
Issue of
notification
waking primary
education
compulsory
3. (1) On the application of t he board the [State Government] 2 may declare, by
notification, that the primary education of mak e children shall be compulsory
in the whole of the board' s a rea or in any part thereof, or example, in any
tahsil area, thana area, school area or village area3.
(2) Where a notifica tion issued under sub -section (1) is in force in any area the
[State Government]2 may, on the application of the board, issue a notification
that the primary education of female children shall be compulsory in the
whole or any part of such area.
(3) A notification issued under this section shall specify the date from which, and
the area or areas in which, primary educa tion shall be compulsory, and public
notice shall be given of the notification locally in the area or areas concerned.
(4) A board, if called upon by the [State Government] 2 so to do, shall, within a
time to be spec ified by the [State Government]2 submit a scheme to provide
compulsory primary education in such area as the [State Government]2 may
direct, and in the case of children of either sex or both sexes as the [State
Government]2 may specify.
(5) If a board when called upon makes default in submitting a scheme or after a
scheme has been sanctioned, omits to make adequate provision for
compulsory primary education in accordance with a scheme as sanctioned or
to bring into operation or to continue to keep in operation such scheme, the
[State Government] 2 may, after due inquiry, appoint a person to submit the
scheme or to bring it into operation or to continue to keep it in operation, as
the case may be, and the expense thereof shall be paid by the Board to the
[State Government] 2 If the expense is not so paid, the [State Government] 2
may make an order directing any person who has, for the time being, custody
of any moneys on behalf of the board as banker or in any relation, to pay such
expense from such moneys as he may have in his hands or may from time to
time receive, and such person shall be bound to obey such order.
1. Now Director of Education.
2. Subs, by the A. O. 1950 for (Prov incial Government) which had been subs. by the
A. 0: 1937 for (L. G.).
3. For declaration under this subs. consult S.O.R.
41
[The United Provinces District Boards Primary Education Act, 1926] [Section 4-8]
Board to make
provision for
primary
education
4. A notification shall not be issued under section 3 unless (a) t he board has, by
special resolution which has been passed by a vote of not less than one-half of
the total number of members cons tituting the board, resolved that suc h
primary education should be made compulsory, and (b) the [State
Government]1 is satisfied that the board is in a position to make, and will
make adequate provision in recognized primary schools for such compulsory
primary education free of charge.
Application
for issue of
notification
5. An application by the board under section 3 shall be made in such manner as
may be presc ribed by the [State Gov ernment]1 and the board shall furnish
such information in respect of the application as may be required by the [State
Government]1.
Appointment
of school
committee
6. (1) Where a notification has been issued under section 3, the board shall appoin t
one or more c ommittees for the purpose of exercising the powers and
performing the duties of the school committee under this Act.
(2) It shall be the duty of such school committee, subject to the provisions of this
Act, to enforce the provisions of this Act respecting the attendance of children
at school and the employment of children.
Duty of
parents to
cause children
to attend school
7. Where a notificat ion under section 3 i s in force in any area, the paren t of
every child to whom the no tification a pplies shall, if such child ordinarily
resides in such area, i n the absence of a reasonable excuse as hereinafter
defined, cause such child to attend a recognized primary school.
Meaning of
reasonable
excuse
8. Any of the following circumstances shall be deemed to be reasonable excuse
within the meaning of section 7.
(1) that there is no accommodation in a recognized primary school
within a distance to be fixed by the school committee and measured according
to the nearest route from the residence of the child ;
(2) that the child has been exempted by the school committee on
religious grounds;
(3) that the child is receiving otherwise than in a recognized primary
school, primary education in a-satisfactory manner;
(4) that the child is certified by such authority as may be appointed in
this behalf by the board to have completed the primary course;
(5) that child has been granted temporary leave of absence from school,
in accordance with regulations, made under this Act by the board ;
(6) that the chi ld is certified by a medical officer approved for this
purpose by the board to b e unfit to attend school by rea son of som e bodily
defect or infirmity;
(7) that the child has, with the consent of the prescribed authority, been
exempted by the school commit tee for special reasons recorded by it in
writing.
1. Subs, by the A. O. 1950 for (Prov incial Government) which had been subs. by the
A. 0: 1937 for (L. G.).
42
[The United Provinces District Boards Primary Education Act, 1926] [Section 9-14]
Issue of
attendance
order by the
school
committee
9. When the school committee is satisfied that a parent who is bound under the
provisions of section 7 to cause a child to attend a recognized primary school,
has failed to do so, the school committee after-giving the parent an
opportunity of being heard, and after such inquiry as it considers necessary,
may pass an order directing the parent to cause such child to attend a
recognized primary school from a date which shall be specified in the order.
Penalty for
failure to obey
attendance
order
10. (1) Any parent against whom an order has been passed under section 9 , and who
without reasonable e xcuse as defined in section 8 has failed to obey such
order, shall on conviction before a magistrate be liable to a fine not exceeding
five rupees.
(2) Any parent who having been convicted of an offence under sub -section (1)
continues to disobey t he order passed under section 9 shall be liable to a
further fine not exceeding one rupee for every day, after the dat e of the first
conviction, during which he is proved in a subsequent proceeding taken
before a magistrate to have persisted in disobeying the order.
Penalty for
employing
child liable to
attend primary
school
11. Any person other than the parent who, during the prescribed hours of
attendance at school, utilizes o n his own behalf or on behalf of any other
person, in connexion with any employment, whether for remuneration or not,
the services of any child whose parent in required under this Act to cause him
to attend a recognized primary school, shall, on conviction before a
magistrate, be liable to a fine not exceeding twenty-five rupees.
Cognizance of
offence and
power to
compound
12. (1) No court shall take cognizance of an offence under section 10 or section 11
except on the complaint of or on information or recei ved from the school
committee or from such person as may be authorized by the school committee
by general or special order in this behalf :
Provided that the school committee or the p erson authorized in this
behalf shall, before institu ting any prosecution again that any person, cause a
warning to be given to him-in-writing.
(2) The school committee or the person authorized in this behalf may, instead of
instituting or continuing pro secution for an offence, compound the same on
the payment by the person accused of such offence of such sum as it deems
proper not exceeding the amount, of the fine with which such offence is
punishable, under this Act.
Power to
exempt
particular class
or community
13. The [State Government]1 after taking into consideration any views expressed
by the board in this behalf, may, by notification, exempt any particular class
or community from the operation of this Act.
Remission of
feed
14. No fee fo r primary education shall be charged respec t of any child
compulsorily attending a recognized primary school within an area in which a
notification under section 3 is in force.
1. Subs. by the A. 0.1950 for (Provincial Government) which had been substituted
by A. O. 1937 for (L. G).
43
[The United Provinces District Boards Primary Education Act, 1926] [Section 15-17]
Fines to be
credited to
boards fund
15. All Sums, realized [* * *] 1 by way of c omposition under the provisions of
this Act shall be credited to the board's fund.
Withdrawal of
notification on
default
16. When the [State Govern ment]2 is of opinion that default has been made by
any board in respect of its duties under this Act it may, after giving the board,
an opportunity of furnis hing an explanation, cancel the notification issued
under section 3.
Power of state
Government to
make rules
17. (1) The [ State Government] 2 may, after previous publication make rules for
carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the Power reoffered by
sub-section (1) the [State Government]2 may make rules---
(a) prescribing the authorities mentioned in clause (4) of section 2 and
clause (7) of section 8;
(b) prescribing under clause (4) of sec tion 2 the standard of instruction in
primary schools;
(c) prescribing the manner is which application may be made by the board
under section 3 and the particulars to be stated in such application;
(d) determining generally what shall be considered to be a dequate
provisions for compulsory primary education free of charge;
(e) requiring the board to prepare and publish a, register of children in the
whole or in any part of the boards area ;
(f) defining the conditions on which the [State Government] 2 will beat a
share of the cost of providing primary education;
(g) requiring the board to submit such returns as the [State Government]2
may think fit showing, the action taken and progress made by the board under
this Act; and
(h) laying down the conditions of and qualifications for the appointment
of teachers With due regard to the educational, needs of d ifferent
communities in every locality,
1. The words (on conviction or) omitted by A. O. 1937.
2. Subs, by the A. O. 1950 for (Prov incial Government) which had been subs tituted
by the A. O. 1937 for (L. G.).
44
[The United Provinces District Boards Primary Education Act, 1926] [Section 18-19]
Power of
board to make
regulations
18. With the previous san ction of the [State Government] 1 a board in the area of
which a notification under section 3 is in force may make regulations
consistent with this Act, prescribing-
(a) the supply of text books and educational requisites to the children of
indigent parents free of charge ;
(b) the manner in which the school committee shall be cons tituted, its
jurisdiction, the number of i ts members, and their dutie s, powers and
responsibilities;
(c) the steps which the school committee may take to secure the
attendance of children at school, and the conditio ns under whic h leave of
absence from school may be allowed;
(d) the jurisdiction of each school committee where more school
committees than one are appointed;
(e) the relations to be observed between the school committee and any
education committee that may have been appointed under the principal Act.
Delegation of
powers
19. The [State Government]1 shall not delegate its powers under this Act.
--------------------------------------------------------------------------------------------------
1. Subs. by the A. O. 1950 for (Prov incial Government) which had been substituted by
the A. O. 1937 for (L. G.)