LexThe UTTAR PRADESH DISTRICT PLANNING COMMITTEE ACT, 1999
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act39
mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999
¿mÙkj izns”k vf/kfu;e la[;k 32 lu~ 1999À
THE UTTAR PRADESH DISTRICT PLANNING COMMITTEE
ACT, 1999
[U.P. ACT NO. 32 OF 1999]
40
mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999
¿mÙkj izns”k vf/kfu;e la[;k 32 lu~ 1999À
¼tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvk½
ftys esa iapk;rksa vkSj uxjikfydkvksa }kjk rS;kj dh x;h ;kstukvksa dk lesdu djus
vkSj lEiw.kZ ftys ds fy;s fodkl ;kstuk dk izk:i rS;kj djus ds fy, ftyk Lrj ij] ftyk
;kstuk lfefr dk xBu djus vkSj mlls lEcfU/kr ;k vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds
fy;s
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 mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999 dgk tk;xkA
¼2½ ;g 19 ebZ] 1999 dks izo`Ùk gqvk le>k tk;xkA
laf{kIr uke vkSj izkjEHk
2&& bl vf/kfu;e esa & ifjHkk’kk;sa
¼d½ ^^fo/kku lHkk dh fuokZpd uke koyh** dk rkRi;Z jkT; fo/kku lHkk ds
fdlh fuokZpu {ks= dh ,slh fuokZpd ukekoyh ls gS tks yksd izfrfuf/kRo vf/kfu;e]
1950 ds micU/kksa ds vuqlkj vkSj mlds v/khu rS;kj dh xbZ gks (
¼[k½ ^^lfefr** dk rkRi;Z /kkjk 3 ds v/khu xfBr ftyk ;kstuk lfefr ls
gS (
¼x½ ^^ftyk Lrj ds vf/kdkjh** d k rkRi;Z ftys ds ,sls vf/kdkjh ls gS
ftls jkT; ljdkj vf/klwpuk }kjk fofufnZ’V djs(
¼?k½ ^^{ks= iapk;r** dk rkRi;Z mÙkj izns”k {ks= iapk;r rFkk ftyk iapk;r
vf/kfu;e] 1961 dh /kkjk 5 ds v/khu LFkkfir {ks= iapk;r ls gS (
¼³½ ^^ea=h** dk rkRi;Z mÙkj izns”k ljdkj ds eaf=&ifj’kn~ ds lnL; ls gS
vkSj blds vUrxZr jkT; ea=h vkSj mi ea=h Hkh lfEefyr gS (
¼p½ ^^uxj ikfydk** dk rkRi;Z] ;FkkfLFkfr] mÙkj izns”k uxj ikfydk
vf/kfu;e] 1916 ;k mÙkj izns”k uxj fuxe vf/kfu;e] 1959 ds v/khu xfBr fdlh
uxj fuxe] fdlh uxj ikfydk ifj’kn~ ;k fdlh uxj iapk;r ls gS (
¼N½ ^^tula[;k** dk rkRi;Z ,slh vafre iwoZorhZ tux .kuk esa vfHkfu f”pr
dh x;h tula[;k ls gS ftlds lqlaxr vkadM+s izdkf”kr gks x;s gks(
¼t½ ^^xzkeh.k {ks=** dk rkRi;Z uxjh; {ks= ls fHkUu fdlh {ks= ls gS (
¼>½ ^^uxjh; {ks=** dk rkRi;Z] ;FkkfLFkfr] fdlh uxj fuxe] uxj ikfydk
ifj’kn~ ;k uxj iapk;r ds izknsf”kd {ks= ls gS(
¼´½ ^^ftyk iapk;r** dk rkRi;Z mÙkj izns”k {ks= iapk;r rFkk ftyk
iapk;r vf/kfu;e] 1961 dh /kkjk 17 ds v/khu LFkkfir fdlh ftyk iapk;r ls gSA
41
¿mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999À ¿/kkjk 3&4À
3&& ¼1½ izR;sd ftys esa] , d ftyk ;kstuk lfefr dk] ftys esa iapk;rks a vkSj
uxjikfydkvksa }kjk rS;kj dh x;h ;kstukvksa dk lesdu djus vkSj lEiw.kZ ftys ds fy,
fodkl ;kstuk dk izk:i rS;kj djus ds fy;s] xBu fd;k tk;xkA
ftyk ;kstuk lfefr dk
xBu
¼2½ lfefr fodkl ;kstuk izk:i rS;kj djus esa] &
¼d½ fuEufyf[kr dk /;ku j[ksxh %&
¼,d½ iapk;rksa vkSj uxjikfydkvksa ds lkekU; fgr ds fo’k;]
ftuds vUrxZr LFkkfud ;kstuk] ty vkSj vU; HkkSfrd vkSj izkd`frd
lalk/kuksa esa fgLlk cVkuk] volajpuk dk ,dhd`r fodkl vkSj i;kZoj.k
laj{k.k gS (
¼nks½ miyC/k foÙkh; ;k vU; lalk/kuksa dh ek=k vkSj izdkj (
¼[k½ ,slh laLFkkvksa vkSj laxBuksa ls ijke”kZ djsxh ftUgsa jkT;iky] vkns”k
}kjk fofufnZ’V djsaA
4&& ¼1½ izR;sd lfefr ds lnL;ksa dh la[;k mruh gksxh] ftruh fofgr dh tk; %
izfrcU/k ;g gS fd lnL;ksa dh la[;k chl ls de vkSj pkyhl ls vf/kd ugha gksxhA
ftyk ;kstuk lfefr
dh lajpuk
¼2½ lfefr ds lnL;ksa dh dqy la[;k ds pkj cVk ikap lnL; ftyk iapk;r vkSj
ftys esa uxjikfydkvksa ds fuokZfpr lnL;ksa }kjk vius esa ls ftys esa xzkeh.k {ks=ksa vkSj uxjh;
{ks=ksa dh tula[;k ds vuqikr ds vuqlkj fofgr jhfr ls fuokZfpr fd;s tk;saxsA
¼3½ tgka ftys ds uxjh; {ks= esa ,d ls vf/kd uxjikfydk lekfo’V gksa] ogka ,slh
uxjikfydkvksa ds fuokZfpr lnL;ksa esa ls lfefr ds lnL;ksa dh la[;k dks ,slh uxjikfydkvksa
esa] ,slh jhfr ls] tSlh fofgr dh tk;s] forfjr fd;k tk;xkA
¼4½ lfefr ds “ks’k ,d cVk ikap lnL; fuEufyf[kr gksaxs %&
¼d½ jkT; ljdkj }kjk uke&fufnZ’V ,d ea=h] tks lfefr dk v/;{k gksxk(
¼[k½ v/;{k] ftyk iapk;r (
¼x½ ,slh uxjikfydk dk] tks ftys ds eq[;ky; ij fLFkr gks] ;FkkfLFkfr
uxj izeq[k ;k v/;{k (
¼?k½ ftyk eftLVªsV &insu (
¼³½ ,sls vU; lnL;] ftUgsa bl “krZ ds v/;/khu j[krs gq, fd bl
mi/kkjk ds v/khu lnL;ksa dh la[;k] lfefr ds dqy lnL;ksa ds ,d cVk ikap yk[k
ls vf/kd u gksxh] jkT; ljdkj }kjk uke&fufnZ’V fd;k tk;A
¼5½ mi/kkjk ¼ 4½ ds [k.M ¼³½ ds v/khu uke&fufnZ’V lnL; jkT;iky ds izlkn
i;ZUr in /kkj.k djsxkA
¼6½ lfefr dk dksbZ lnL;] lfefr dh fdlh cSBd esa mifLFkr gksus ds fy;s viuh
vksj ls vius izfrfuf/k ds :i esa fdlh O;fDr dks uke&fufnZ’V ugha djsxkA
¼7½ ;fn lfefr dk dksbZ fuokZfpr lnL; ;FkkfLFkfr uxjikfydk ;k ftyk iapk;r
dk lnL; ugha jg tkrk gS] rks og lfefr dk lnL; ugha jgsxkA
¼8½ ;fn lfefr ds fdlh fuokZfpr lnL; dk in mldh e`R;q] R;kx&i= ;k vU;
dkj.k ls fjDr gksrk gS rks fjfDr dks mi/kkjk ¼2½ ds v/khu micaf/kr jh fr ls mlds “ks’k
inkof/k ds fy;s Hkjk tk;sxkA
42
¿mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999À ¿/kkjk 5&8À
5&& lfefr dk dksbZ dk;Z ;k dk;Zokgh dsoy fdlh fjfDr ds fo|eku gksus ;k
lfefr ds xBu esa =qfV ds vk/kkj ij vfof/keku; ugha gksxhA
fjfDr;ka bR;kfn lfefr
dh dk;Zokfg;ka s dks
vfof/kekU; ugha djsxh
6&& ¼1½ yksd lHkk ds lnL; vkSj jkT; dh fo/kku lHkk ds lnL; tks ,sls
fuokZpu {ks=ksa dk izfrfuf/kRo djrs gSa] tks iw.kZr% ;k Hkkxr% ftys esa le kfo’V gSa] lfefr dh
cSBdksa ds fy;s LFkk;h vkeaf=r gksaxsA
Lkfefr ds LFkk;h vkeaf=r
¼2½ jkT; dh fo/kku ifj’kn~ ds lnL; ] tks ,sls Lukrd ;k f”k{kd ;k LFkkuh;
fudk; ds fuokZpu {ks=ksa dk izfrfuf/kRo djrs gSa] tks iw.kZr% ;k Hkkxr% ftys esa lekfo’V gS]
lfefr dh cSBdksa ds fy;s LFkk;h vkeaf=r gksaxsA
¼3½ jkT; dh fo/kku lHkk ds lnL;ksa }kjk fuokZfpr ;k jkT;iky }kjk uke fufnZ’V
jkT; dh fo/kku ifj’kn~ ds lnL; Hkh vius fodYi ds ftys dh lfefr dh cSBdksa ds fy;s
LFkk;h vkeaf=r gksaxsA
¼4½ jkT; lHkk ds lnL; Hkh tks jkT; dk izfrfuf/kRo dj jgs gS] vius fodYi ds
ftys dh lfefr dh cSBdksa ds fy;s LFkk;h vkeaf=r gksaxsA
¼5½ dksbZ Hkh LFkk;h vkeaf=r] lfefr dh fdlh cSBd esa mifLFkr gksus ds fy;s viuh
vksj ls vius izfrfuf/k ds :i esa fdlh O;fDr dks uke&fufnZ’V ugha djsxk %
izfrcU/k ;g gS fd tgka ,sls fdlh LFkk;h vkeaf=r ls] tks Hkkjr lj dkj ;k mÙkj
izns”k ljdkj dh eaf= &ifj’kn~ dk lnL; u gks] nks ;k vf/kd ftyksa esa ,d gh fnu ,slh
cSBd esa mifLFkr gksus dh vis{kk dh x;h gks] ogka og ml ftys dks] ftlesa og ,slh cSBd esa
mifLFkr gksus dh fLFkfr esa ugha gS] lfefr dh cSBd esa mifLFkr gksus ds fy;s vius izfrfuf/k
ds :i esa fdlh O;fDr dks uke&fufnZ’V dj ldsxk %
vxzrj izfrcU/k ;g gS fd tgka ,sls fdlh LFkk;h vkeaf=r ls] tks Hkkjr lj dkj ;k
mÙkj izns”k ljdkj dh eaf=&ifj’kn~ dk lnL; gks] ,slh cSBd esa mifLFkr gksus dh vis{kk dh
x;h gks vkSj og ,slh cSBd esa mifLFkr gksus dks fLFkfr esa u gks] ogka og lfefr dh cSBd esa
mifLFkr gksus ds fy;s vius izfrfuf/k ds :i esa fdlh O;fDr dks uke&fufnZ’V dj ldsxkA
7&& ¼1½ ftys dk eq[; fodkl vf/kdkjh lfefr dk insu lfpo gksxk vkSj og
lfefr ds vfHkys[ kksa dk vuqj{k.k djus] lfefr dh cSBdksa dk dk;Zo`Ùk rS;kj djus vkSj
fofu”p;ksa vkSj vU; vkuq’kafxd ;k izklafxd fo’k;ksa dh lalwpuk nsus ds fy;s mÙkjnk;h gksxk
vkSj lfefr dks ,slh lgk;rk miyC/k djk;sxk ] tks mlds d`R;ksa ds fuoZgu ds fy,
vko”;d gksA
Lkfefr dk lfpo
Li’Vhdj.k %& bl mi/kkjk ds iz;kstuksa ds fy, in ^^eq[; fodkl vf/kdkjh** ds
vUrxZr eq[; dk;Zikyd vf/kdkjh Hkh lfEefyr gSA
¼2½ ftys dk vFkZ ,oa la[;k vf/kdkjh lfefr dk ,slh jhfr ls] tSlh lfefr }kjk
funsf”kr dh tk;] lfefr dh lgk;rk djus ds fy, insu la;qDr lfpo gksxkA
8&& jkT; fuokZpu vk;ksx dks] ,slh jhfr ls tSlh fofgr dh tk;] lfefr ds
lnL;ksa ds fuokZpu ds fy;s fuokZpd ukekoyh rS;kj djkus dk] vkSj ml fuokZpu ds
lapkyu dk v/kh{k.k] funs”ku vkSj fu;a=.k dk vf/kdkj gksxkA
Lkfefr ds lnL; ksa dk
fuokZpu
43
¿mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999À ¿/kkjk 9À
9&& lfefr fuEufyf[kr d`R;ksa dk ikyu djsxh( vFkkZr~ %& lfefr ds d`R;
¼d½ jk’Vªh; vkSj jkT; ;kstuk ds mn~ns”;ksa ds <kaps ds Hkhrj LFkkuh;
vko”;drkvksa vkSj mn~ns”;ksa dk vfHkKku djuk (
¼[k½ fodsUnzhd`r ;kstuk ds fy;s vkSj ftyk vk Sj Cykd lalk/ku dh
ikf”oZdk rS;kj djus ds fy;s vkadM+s dk Bksl vk/kkj rS;kj djus gsrq ftys dh
izkd`frd vkSj ekuo lalk/ku ls lEcfU/kr lwpu k dks ,d=] ladfyr vkSj v |ru
djuk (
¼x½ xzke] Cykd vkSj f tyk Lrj ij lqfo/kkvksa dks lwphc) djuk vkSj
mudk ekufp=.k djuk(
¼?k½ miyC/k izkd`frd vkSj ekuo lalk/kuksa ds vf/kdre vkSj U;k;lEer
mi;ksx vkSj leqi;kstu dks lqfuf”pr djus ds mn~ns”; ls ftys ds fodkl ds fy,
uhfr;ksa] dk;ZØeksa vkSj izkFkfedrkvksa dks vo/kkfjr djuk(
¼³½ xzkeh.k vkSj uxjh; {ks=ksa ds fy, rS;kj dh x;h iapo’khZ; ;k okf’kZd
fodkl ;kstuk ds izk:i dks] lexz ;kstuk ds mn~ns”;ksa vkSj j.kuhfr;ksa dks n`f’Vxr
j[krs gq,] mikUrfjr ;k la”kksf/kr vkSj lesfdr djuk (
¼p½ jkT; ljdkj dh fodkl ;kstuk ,slh jhfr ls] tSlh fofgr dh tk;]
izLrqr djuk(
¼N½ ftyk ds fy, jkstxkj ;kstuk rS;kj djuk (
¼t½ ftyk ;kstuk ds foÙk iks’k.k ds fy;s foÙkh; lalk/kuksa dk izkDdyu
rS;kj djuk (
¼>½ ftyk fodkl ;kstuk dh lexz :ijs[kk ds Hkhrj lsDVj vkSj
lc&lsDVj ds ifjO;;ksa dk vkoaVu djuk (
¼´½ ftys esa fodsUnzhd`r ;kstuk dh :ijs[kk ds v/khu dk;kZfUor dh tk
jgh ;kstuvksa vkSj dk;ZØeksa] ftuds vUrxZr dsUnzh; lsDVj vkSj dsUnz iqjksfu/kkfur
;kstuk,a vkSj lalnh; fuokZpu&{ks=ksa vkSj fo/kku lHkk&fuokZpu {ks=ksa dh LFkkuh;
{ks=h; fodkl ;kstuk,a Hkh gSa] ds v/khu izxfr dk vuqJo.k] ewY;kadu vkSj leh{kk
djuk(
¼V½ ftyk ;kstuk esa lfEefyr dh xbZ ;kstukvksa ds lEcU/k esa jkT;
ljdkj dks fu;fer izxfr izfrosnu izLrqr djuk (
¼B½ ,slh ;kstukvksa vkSj dk;ZØeksa dk vfHkKku djuk ] ftuds fy;s
laLFkkxr f oÙk dh v ko”;drk gks vkSj ;kstuk ds lkFk i”pxkeh vkSj vxzorhZ
la;kstu dk leqfpr mik; djuk vkSj ,sls fuos”k ds visf{kr izokg dks lqfuf” pr
djuk (
¼M½ lexz fodkl izfØ;k esa Lo;alsoh laxBuksa dk lg;ksx lqfuf”pr djuk(
¼<½ jkT; ljdkj dks] ,slh jkT; {ks=h; ;kstukvksa ds l EcU/k esa ftudk
ftys ds fodkl dh izfØ;k ls egRoiw.kZ laca/k gks] lq>ko vkSj laLrqfr;ka nsuk (
¼.k½ fofHkUu dk;ksZa vkSj ;kstukvksa ds fy, LFky p;u dks vfUre :i nsuk(
¼r½ dksbZ vU; d`R;] tks jkT; ljdkj }kjk lkSais tk;A
44
¿mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999À ¿/kkjk 10&16À
10&& ¼1½ ftyk ;kstuk ds vUrxZr ,sls fo’k; lekfo’V gksaxs] tks ;FkkfLFkfr] xzkeh.k
{ks=ksa ds fy;s la;qDr izkUr iapk;r jkt vf/kfu;e] 1947 vkSj mÙkj izns”k {ks= iapk;r rFkk
ftyk iapk;r vf/kfu;e] 1961 vkSj uxjh; {ks= ds fy, mÙkj izns”k uxjikfydk vf/kfu;e]
1916 ;k mÙkj izns”k uxj fuxe vf/kfu;e] 1959 esa izxf.kr fd;s x;s gksaA
¼2½ ftyk ;kstuk ds vUrxZr ,sls ekeys Hkh vk ldsaxs] ftUgsa lfefr }kjk vko”;d
le>k tk; ;k jkT; ljdkj] vkns”k }kjk] funsf”kr djsA
ftyk ;kstuk dk
dk;Z{ks=
11&& ¼1½ jkT; ljdkj] ftyk ;kstuk ds foÙk iks’k.k ds fy, foÙkh; lalk/kuksa dk
irk yxk;sxh vkSj mudk izkDdyu djsxh vkSj rn~uqlkj ftyk ;kstuk ifjO;; dh vf/kdre
lhek dk fofu”p; djsxhA
¼2½ mi/kkjk ¼1½ ds v/khu fu;r dh xbZ ftyk ;kstuk ifjO;; dh vf/kdre lhek
jkT; ljdkj }kjk foÙkh; o’kZ ds nkSjku fdlh Hkh le; iqu jhf{kr ;k ifjofrZr dh tk
ldsxhA
ftyk ;kstuk dh
vf/kdre lhek
12&& lfefr] ftys ds fy, fodkl ;kstuk ds izk:i dks vfUre :i nsxhA
ftyk ;kstuk dk vafre
:i fn;k tkuk
13&& ¼1½ ftyk ;kstuk dk s dk;kZfUor djus ds iz;kstukFkZ] jkT; ljdkj ftyk
;kstuk ifjO;; dh vf/kdre lhek ds v/;/khu jgrs gq;s] vius okf’kZd foÙkh; fooj.k esa
ftysokj /ku ds fy;s micU/k dj ldsxh vkSj mlds lE;d~ fofu;ksx ds i”pkr~ ,deq”r
/kujkf”k ftyksa dks vkoafVr djsxhA
ftyksa dks /ku dk
vkoaVu
¼2½ jkT; ljdkj ds i;Zos{k.k vkSj fu;U=.k ds v/;/khu jgr s gq;s] ftyk eftLVªsV
dks /kkjk 12 ds v/khu vfUr e :i ls Lohd`r ftyk ;kstuk ds fy;s foÙkh; eatwjh nsus dh
“kfDr gksxhA
¼3½ jkT; ljdkj }kjk fu/kkZfjr ftyk ;kstuk ifjO;; dh vf/kdre lhek d s
v/;/khu jgrs gq;s] lfefr] ;kstukvksa vkSj dk;ZØeksa ds ifjO;; dks ifjofrZr] iqujhf{kr ;k
mikUrfjr dj ldsxh vkSj ftyk eftLVªsV /ku dk iqu% vkoaVu fofgr jhfr ls dj ldsxkA
14&& ;fn lfefr ds d`R;] mldh “kfDr ;k vf/kdkfjrk ds lEcU/k esa ;k fdlh
vU; ekeys ds lEcU/k esa dksbZ fookn ;k iz”u mRiUu gksrk gks] rks fookn ;k iz”u dks jkT;
;kstuk vk;ksx dks fufnZ’V fd;k tk;xk] ftl ij mldk fofu”p; vfUre gksxkA
fookn dk lek/kku
15&& ¼1½ lfefr dh cSBd izR;sd frekgh esa de ls de ,d ckj ftyk eq[;ky;
ij ,sls fnukad dh vkSj ,sls le; ij vk;ksftr dh tk;sxh ] tks v/;{k }kjk fu;r fd;s
tk;aA
Lkfefr dh cSBd
¼2½ lfefr viuh cSBd es a mifLFkr gksus ds fy;s fo”ks’k Kksa dks] ,sls fucU/ku vkSj
“krksZa ij tks fofgr fd;s tk;s] vkeaf=r dj ldsxhA
¼3½ v/;{k dh vuqifLFkfr esa] lfefr dk ,slk lnL; ftls cSBd esa mifLFkr lfefr
ds lnL;ksa }kjk pquk tk;] lfefr dh cSBd dh v/;{krk djsxkA
16&& lfefr bl vf/kfu;e ds v/khu vius fdUgha d`R;ksa ds fuoZgu ds fy;s
milfefr;ksa dk xBu dj ldsxhA
mi lfefr;ka
45
¿mÙkj izns”k ftyk ;kstuk lfefr vf/kfu;e] 1999À ¿/kkjk 17&23À
17&& jkT; ljdkj] vkns”k }kjk] ftyk ;kstuk] leUo; vkSj vuqJo.k ls lE cfU/kr
,sls d`R;] ftuls jkT; ljdkj ds fofHkUu foHkkxksa ds fØ;kdyki vkPNkfnr gksrs gksa vkSj tks
vko”;d le>s tk;a] lfefr dks leuqnsf”kr dj ldsxhA
Lkfefr dks d`R;
leuqnsf”kr djus dh jkT;
ljdkj dh “kfDr
18&& bl vf/kfu;e ;k mlds v/khu cuk;s x;s fu;eksa ds vuqlj.k esa ln~HkkoiwoZd
dh xbZ ;k dh tkus ds fy;s vk”kf;r fdlh ckr ds fy;s fdlh O;fDr ds fo:) dksbZ okn]
vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk;xhA
Lkn~HkkoiwoZd dh xbZ
dk;Zokgh dk lja{k.k
19&& jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus
ds fy;s fu;e cuk ldsxhA
fu;e cukus dh “kfDr
20&& jkT; ljdkj }kjk cuk;s x;s fdlh fu;e ds v/;/khu jgrs gq,] lfefr viuh
Lo;a dh izfØ;k dks fofu;fer djsxhA
Lkfefr viuh izfØ;k dks
fofu;fer djsxh
21&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa ds dk;kZUo;u esa dksbZ dfBukbZ mRiUu gks
rks jkT; ljdkj] vf/klwfpr vkns”k }kjk] ,sls micU/k tks bl vf/kfu;e ds micU/kksa ls
vlaxr u gks] dj ldr h gS] tks dfBukb;ksa dks nwj djus ds fy;s mls vko”;d ;k
lehphu izrhr gksaA
dfBukb;ksa dks nwj djus
dh “kfDr
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns”k bl vf/kfu;e ds izkjEHk ds fnukad ls nks o’kZ
dh vof/k dh lekfIr ds i”pkr~ ugha fd;k tk;xkA
¼3½ mi/kkjk ¼1½ d s v/khu fd;k x;k izR;sd vkns”k] mlds fd;s tkus ds i”pkr~
;Fkk”kD; “kh?kz jkT; fo/kku e.My ds nksuksa lnuksa ds le{k j[kk tk;sxk vkSj mÙkj izns”k
lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k mlh izdkj izo`Ùk
gksxsa tSls os fdlh mÙkj i zns”k vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;eksa ds
lEcU/k esa izo`Ùk gksrs gSaA
22&& rRle; izo`Ùk fdlh vU; fof/k esa fdlh izfrdwy ckr ds gksrs gq, Hkh] bl
vf/kfu;e ds micU/k lfefr ds xBu vkSj mlds lnL;ksa ds fuokZpu] ;kstuk dh lajpuk
vkSj mlls vkuq’kafxd ;k ikfj.kkfed vU; ekeyksa dks lfEefyr djrs gq, lHkh ekeyksa esa
ykxw gksaxsA
v/;kjksgh izHkko
23&& ¼1½ mÙkj izns”k ftyk ;kstuk lfefr v/;kns”k] 1999 ,rn~}kjk fujflr fd;k
tkrk gSA
fujlu vkSj viokn
¼2½ ,sls fujlu ds gksrs gq;s Hkh mi/kkjk ¼1½ esa fofufnZ’V v/;kns”k ds v/khu d`r
dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds rRleku micU/kksa ds v/khu d`r dk;Z ;k dk;Zokgh
le>h tk;sxh ekuks bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izo`Ùk FksA
46
THE UTTAR PRADESH DISTRICT PLANNING COMMITTEE ACT, 1999
[U.P. ACT NO. 32 OF 1999]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for the constitution of District planning Committee at the district level for
consolidation of plans prepared by the Panchayats and the Municipalities in the district and
preparation of draft development plan for the district as a whole and for matters connected
therewith or incidental thereto.
IT IS HEREBY enacted in the Fiftieth Year of the Republic of India as follows:-
Short title and
commencement
1. (1) This Act may be called the Uttar Pradesh District Planning Committee Act,
1999.
(2) It shall be deemed to have come into force on May 19, 1999.
Definitions 2. In this Act, -
(a) “Assembly rolls” means the electoral rolls of any constituency of the
Legislative Assembly prepared under and according to the provisions of the
Representation of the People Act, 1950 ;
(b) “Committee” means the District Planning Committee constituted
under section 3;
(c) “District level officer” means such officer of the district as the State
Government may, by notification, specify ;
(d) “Kshettra Panchayat” means a Kshettra Panchayat established under
section 5 of the Uttar Pradesh Kshettra Panchayats and Zil la Panchayats
Adhiniyam, 1961 ;
(e) “Minister” means a member of the Council of Ministers of the
Government of Uttar Pradesh and includes a Minister of State and a Deputy
Minister ;
(f) “Municipality” means a Municipal Corporation, a Municipal Council
or a Nagar Panchayat constituted under the Uttar Pradesh Municipalities Act,
1916 or the Uttar Pradesh Municipal Corporation Act, 1959, as the case may
be ;
(g) “Population” means the population as ascertained at the last
preceding census of which the relevant figures have been published ;
(h) “rural area” means an area other than urban area ;
(i) “urban area” means the territorial area of a Municipal Corporation,
Municipal Council or Nagar Panchayat, as the case may be ;
(j) “Zila Panchayat” me ans a Zila Panchayat established under section 17
of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam,
1961.
47
[The Uttar Pradesh District Planning Committee Act, 1999] [Section 3-4]
Constitution
of District
Planning
Committee
3. (1) There shall be constituted in every district a District Planning Committee, to
consolidate the plans prepared by the Panchayats and Municipalities in the
district and to prepare a draft development plan for the district as a whole.
(2) The Committee shall in preparing the draft development plan :-
(a) have regard to :-
(i) matters of common interest between the Panchayats and
Municipalities including spatial planning, sharing of water and other physical
and natural resources, the i ntegrated development of infrastructure and
environmental conservation ;
(ii) the extent and type of available resources whether financial or
otherwise ;
(b) consult such institutions and organizations as the Governor may, by
order, specify.
Composition
of District
Planning
Committee
4. (1) Every Committee shall consist of such number o f members as may be
prescribed :
Provided that the number of members shall not be less than twenty and
not more than forty.
(2) Four–fifths of the total number of members of the Committee shall be elected
in the prescribed manner by, and from amongst, the elected members of the
Zila Panchayat and of the Municipalities in the dist rict in proportion to the
ratio between the population of the rural areas and of the urban areas in the
district.
(3) Where the urban area of the district comprises more than one Municipality,
the number of members of the committee from amongst the elected members
of such Municipalities shall be distributed amongst such Munic ipalities in
such manner as may be prescribed.
(4) The remaining one-fifth members of the Committee shall be,-
(a) a Minister nominated by the State Government, who shall be the
Chairperson of the Committee ;
(b) the Adhyaksha of the Zilla Panchayat ;
(c) t he Nagar Pramukh or President, as the case may be, of the
Municipality, which situate at the Headquarter of the district ;
(d) District Magistrate-ex-officio ;
(e) such other members as may be nominated by the State Government
subject to the condition that the number of members under this sub -section
shall not exceed one-fifth of the total members of the Committee;
(5) A member nominated under clause (e) of section 4 shall hold office during the
pleasure of the Governor.
(6) No member of the Committee shall nominate any person as his representative
to attend a meeting of the Committee on his behalf.
(7) An elected member of the Committee shall cease to be member thereof if he
ceases to be member of the Municipality or Zila Panchayat, as the case may
be.
(8) If the office of an elected member of the Committee falls vacant owing to his
death, resignation or otherwise, the vacancy shall be filled for the residue of
his term in the manner provided under sub-section (2).
48
[The Uttar Pradesh District Planning Committee Act, 1999] [Section 5-8]
Vacancies etc.
not to invalid-
date proceedings
of the
Committee
5. No act or proceeding of the Committee shall be invalid merely on the ground
of the existence of any vacancy or defect in the constitution of the Committee.
Permanent
invitees to the
Committee
6. (1) Members of the House of the People and members of the Legislative
Assembly of the State representing constitution which are comprised wholly
or partly in the district shall be permanent invit ees to the meetings of the
Committee.
(2) Members of Legislative Council of the State representing graduate or teachers
or local bodies constituencies which are comprised wholly or partly in the
district shall also be permanent invitees to the meetings of the Committee.
(3) Members of the Legislative Council of the State elected by the member of
Legislative Assembly of the State or nominated by the Governor shall also be
permanent invitees to the meetings of the Committee of a district of their
choice.
(4) Members of Council of State representing the State shall also be permanent
invitees to the meetings of the Committee of a district of their choice.
(5) No permanent invitee shall nominate a person as his representative to attend a
meeting of the committee on his behalf;
Provided that where a permanent invitee, who is not a member of the
Council of Ministers of the Government of India or the Government of Uttar
Pradesh, has been required to attend such meeting in two or more district on
the same day, h e may nominate a person as his representative to attend the
meeting of the committee of a district in which he is not in a position to attend
such meeting :
Provided further that where a permanent invitee, who is a member of
the Council of Ministers of the Government of India or the Government of
Uttar Pradesh, has been required to attend such meeting, he may nominate a
person as his representative to attend the meeting of the committee if he is not
in a position to attend such meeting.
Secretary of
the Committee
7. (1) The Chief Development Officer of the district shall be the ex-officio Secretary
of the Committee and shall be responsible for maintaining records of the
Committee, preparing minutes of meetings of the Committee, and
communication of deci sions and all other incidental or ancillary matters and
shall make available to the Committee such assistance as may be necessary
for the discharge of its functions.
Explanation:- For the purposes of this sub -section, the expression “Chief
Development Officer” includes Chief Executive Officer.
(2) The Economic and Statistics Officer of the district shall be the ex-officio Joint
Secretary of the Committee to assist the Committee in such manner as may be
directed by the Committee.
Election of
members of
the Committee
8. The State Election Commission shall have superintendence, direction and
control of the preparation of electoral rolls for, and the conduct of, elections
of the members of the Committee in such manner as may be prescribed.
49
[The Uttar Pradesh District Planning Committee Act, 1999] [Section 9]
Functions of
the Committee
9. The Committee shall perform the following functions, namely :-
(a) to identify local needs and objectives within the frame work of
national and state plan objectives ;
(b) to collect, compile and update information relating to natural and
human resources of the district to create a sound data base for decentralized
planning and preparation of district and block resources profiles ;
(c) to list and map amenities at village, block and district levels ;
(d) to determine policies, programmes and priorities for development of
the district, in order to ensure maximum and judicious utillisation and
exploitation of available natural and human resources ;
(e) to m odify or amend and consolidate the draft Five Year or Annual
Development plan prepared for the rural and urban areas ; keeping in view the
over-all plan objectives and strategies ;
(f) to submit development plan to the State Government in such manner
as may be prescribed ;
(g) to prepare employment plan for the district ;
(h) to prepare estimate of financial resources for financing the district
plan ;
(i) to allocate sectoral and sub -sectoral outlays within the overall frame
work of the district development plan ;
(j) to monitor, evaluate and review progress under the schemes and
programmes being implemented in the district under the decentralized
planning framework including central sector and centrally sponsored schemes,
and the Local Area Development Schemes of Parliamentary Constituencies
and Assembly Constituencies ;
(k) to submit regular progress reports to the State Government in respect
of schemes included in the district plans ;
(l) to identify schemes and programmes which require institutional
finance, device appropriate forward and backward linkages with the plans and
ensure requisite flow of such investment ;
(m) to ensure participation of voluntary organizations in the overall
development process ;
(n) to make suggestions and recommendatio ns to the State Government
with regard to the State sector schemes having significant bearing on the
process of development of the district to finalise site selection for different
works and schemes;
(o) any other functions which may be entrusted by the State Government.
50
[The Uttar Pradesh District Planning Committee Act, 1999] [Section 10-16]
Scope of the
district plan
10. (1) The District Plan shall include subjects enumerated in the United Provinces
Panchayat Raj Act, 1947, and the Uttar Pradesh Kshettra Panchayats and Zila
Panchayats Adhiniyam, 1961 for the rural areas, or the Uttar Pradesh
Municipalities Act, 1916 or the Uttar Pradesh Municipal Corporation Act,
1959 for urban areas, as the case may be.
(2) The district plan may also include s uch other matters as may be considered
necessary by the Committee or as the State Government may, by order, direct.
District Plan
Ceiling
11. (1) The State Government shall enquire into and estimate the financial resources
for financing the District P lan and shall decide the district plan outlay ceiling
accordingly.
(2) The District Plan outlay ceiling fixed under section (1) may be revised or
altered at any time during the financial year by the State Government.
Finalization
of the district
plan
12. The Committee shall finalize the draft development plan for the district.
Allocation of
money to
districts
13. (1) For the purposes of the implementation of district plan. The State Government
may, subject to District Plan outlay ceiling makes d istrict-wise provisions for
money in its annual financial statement and after due appropriation thereof
shall allocation in lump-sum to the district.
(2) Subject to the supervision and control of the State Government. The District
Magistrate shall have power to accord financial sanctions for the District Plan
Finalized under section 12.
(3) Subject to the District Plan outlay ceiling fixed by the State Government, the
committee may after, revised or modified outlay of the schemes and
programmes of the Di strict Plan and the District Magistrate may reallocated
the money in the manner prescribed.
Resolution of
Dispute
14. If any dispute or question arises in relation to function, powers or jurisdiction
of the committee or in relation to any other matter, the dispute or question
shall be referred to the State Government Commission whose decision
thereon shall be final.
Meetings of
the Committee
15. (1) The meeting of the Committee shall be held at least once in every quarter at
the district Headquarte r on such date and time as m ay be fixed by the
Chairperson.
(2) The Committee may invite experts to attend its meeting on such terms and
conditions as may be prescribed.
(3) In the absence of the chairperson, such other member of the committee as may
be chosen by the members of the committee present in the meetings, shall
preside over the meeting of the committee.
Sub-
Committees
16. The Committee may constitute sub -committees to discharge any of its
functions under this Act.
51
[The Uttar Pradesh District Planning Committee Act, 1999] [Section 17-23]
Power of the
State
Government
to assign
functions to
the committee
17. The State Government may, by order, assign to the Committee such functions
relating to the district planning, co -ordination a nd monitoring covering the
activities of different departments of the State Government as may be deemed
necessary.
Protection of
action taken
in good faith
18. No suit, prosecution or other legal proceeding shall lie against any person for
anything which is in good faith done or intended to be done, in pursuance of
this Act or the rules made thereunder.
Power to
make rules
19. The State Government may be notification, make rules for carrying out the
purpose of this Act.
Committee to
regulate its
procedure
20. Subject to any rule made by the State Government, the committee shall
regulate its own procedure.
Power to
remove
difficulties
21. (1) If any difficulty arises in giving effect to the provisions of this Act, the State
Government may, by a notified order, make such provisions not inconsistent
with the provisions of this Act, as appear to it to be necessary or expedient for
removing the difficulty.
(2) No order under sub -section (1) shall be made after the expiry of the period of
two years from the date of the commencement of this Act.
(3) Every order made under sub -section (1) shall, as soon as may be after it is
made, be laid before both Houses of the State Legislature and the provisions
of sub-section (1) of section 23 -A of the Uttar Pradesh General Clauses Act,
1904 shall apply as the y apply in respect or rules made by the State
Government under any Uttar Pradesh Act.
Over-riding
effect
22. Notwithstanding anything contained to the contrary in any other law for the
time being in fo rce the provisions of this Act shall apply in all matters
including constitution of the committee and election of members thereof,
formulation of plan and other matters incidental or consequential thereto.
Repeal and
savings
23. (1) The Uttar Pradesh D istrict Planning Committee Ordinance, 1999 is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
provisions of the Ordinance referred to in sub -section (1), shall be deemed to
have been done or taken under the co rresponding provisions of this Act as if
the provisions of this Act were in force at all material times.