LexThe UTTAR PRADESH COMMISSION FOR MINORITIES ACT, 1994
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act74
mÙkj izns”k vYila[;d vk;ksx vf/kfu;e] 1994
¿mÙkj izns”k vf/kfu;e la[;k 22 lu~ 1994À
THE UTTAR PRADESH COMMISSION FOR MINORITIES ACT, 1994
[U.P. ACT NO. 22 OF 1994]
75
mÙkj izns”k vYila[;d vk;ksx vf/kfu;e] 1994
¿mÙkj izns”k vf/kfu;e la[;k 22 lu~ 1994À
¼tSlk fd mÙkj izns”k fo/kku e.My }kjk ikfjr gqvk½
mÙkj izns”k esa vYila[;d vk;ksx dk xBu djus vkSj mlls lacaf/kr ;k vkuq’kafxd
fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds iSarkfylos o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
v/;k;&,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k vYila[;d vk;ksx vf/kfu;e] 1994 dgk
tk;xkA
laf{kIr uke] foLrkj
vkSj izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g ,sls fnukad dks izo`Ùk gksxk tSlk ljdkj bl fufeÙk] vf/klwpuk }kj k fu;r
djsA
2&& bl vf/kfu;e esa&& ifjHkk’kk,a
¼d½ ^^vk;ksx** dk rkRi;Z /kkjk 3 ds v/khu xfBr mÙkj izns”k vYila[;d
vk;ksx ls gS(
¼[k½ ^^ljdkj** dk rkRi;Z mÙkj izns”k dh ljdkj ls gS(
¼x½ ^^lnL;** dk rkRi;Z vk;ksx ds lnL; ls gS(
¼?k½ ^^vYila[;d** dk rkRi;Z ljdkj }kjk bl vf/kfu;e ds iz;kstuksa ds
fy;s bl :i ls vf/klwfpr fdlh leqnk; ls gSA
v/;k;&nks
vk;ksx
3&& ¼1½ bl vf/kfu;e ds v/khu iznÙk “kfDr;ksa dk iz;ksx vkSj leuqnsf”kr d`R;ksa
dk ikyu djus ds fy, ljdkj ,d fudk; dk xBu djsxh ] ftls mÙkj izns”k vYila[;d
vk;ksx ds uke ls tkuk tk;xkA
¼2½ vk;ksx esa izfr’Bk] ;ksX;rk vkSj lR;fu’Bk okys O;fDr;ksa esa ls ljdkj }kjk
uke&fufnZ’V ,d v/;{k vkSj N% lnL;] ftuesa ,d efgyk gks] gksaxs %
ijUrq v/;{k lfgr ikap lnL; vYila[;d leqnk;ksa esa ls gksaxsA
mÙkj izns”k vYila[; d
vk;ksx dk xBu
4&& ¿¼1½ ¼d½ v/;{k vkSj izR;sd lnL; ] vius in /kkj.k djus ds fnukad ls ] ,d
o’kZ dh vof/k ds fy;s in /kkj.k djsxk(
v/;{k vkSj lnL ;ksa
dh inkof/k vkSj lsok
dh “krsZa
¼[k½ [k.M ¼d½ ds mica/k] ,sl v/;{k vkSj izR;sd lnL; ij Hkh] ftlus
mÙkj izns”k vYila[;d vk;ksx ¼la”kks/ku½ vf/kfu;e] 1999 ds izkjEHk ds iwoZ viuk
in /kkj.k fd;k gks] ykxw gksaxs(
76
¿mÙkj izns”k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 5&7À
¼x½ ,sls v/;{k vkSj izR;sd lnL; dh] ftlus vius in /kkj.k djus ds
fnukad ls ,d o’kZ dh vof/k [k.M ¼[k½ eas fufnZ’V vf/kfu;e ds izkjEHk ij ;k mlds
iwoZ iwjh dj yh gks] inkof/k ,sls izkjEHk ij lekIr gks tk;xhAÀ1
¼2½ v/;{k ;k dksbZ lnL; ljdkj dks lEcksf/kr LogLrk{kfjr i= }kjk] ;FkkfLFkfr]
v/;{k ds ;k lnL; ds in ls fdlh le; in R;kx dj ldrk gSA
¼3½ ljdkj mi/kkjk ¼2½ esa fufnZ’V fdlh O;fDr dks v/;{k ;k lnL; ds in ls gVk
nsxh] ;fn og O;fDr &
¼d½ vuqUeksfpr fnokfy;k gks tkrk gS(
¼[k½ fdlh vijk/k ds fy;s] ftlesa ljdkj dh jk; esa uSfrd v/kerk
vUrxZzLr gS] fl) nks’k Bgjk;k tkrk gS vkSj dkjkokl ls nafMr fd;k tkrk gS (
¼x½ fod`r fpr dk gks tkrk gS vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kksf’kr
dj fn;k tkrk gS(
¼?k½ dk;Z djus ls bUdkj dj nsrk gS ;k dk;Z djus esa v{ke gks tkrk gS(
¼³½ vk;ksx ls vuqifLFkfr dk vodk”k izkIr fd;s fcuk] vk;ksx dh rhu
yxkrkj cSBdksa ls vuqifLFkr gksrk gS(
¼p½ ljdkj dh jk; esa] v/;{k ;k lnL; dh fLFkfr dk bl izdkj
nq:i;ksx fd;k gS] ftlls ml O;fDr dk in ij cus jguk vYila[;dksa ds fgrksa
;k yksdfgr ds fy, gkfudj gks x;k gS %
ijUrq fdlh O;fDr dks bl [k.M ds v/khu ugha gVk;k tk;xk tc rd fd
ml O;fDr dks bl ekeys esa lqus tkus dk ;qfDr&;qDr volj u ns fn;k x;k gksA
¼4½ mi/kkjk ¼2½ ds v/khu ;k vU;Fkk gqbZ fdlh fjfDr dks u;s uke&funsZ”ku }kjk
Hkjk tk;sxkA
¼5½ v/;{k vkSj lnL;ksa dks ns; osru vkSj HkÙks vkSj mudh lsok ds vU; fuca/ku vkSj
“krsZa ,slh gksaxh] tSlh fofgr dh tk;aaA
5&& ¼1½ ljdkj bl vf/kfu;e ds v/khu vk;ksx }kjk d`R;ksa ds n{krkiw.kZ ikyu ds
fy, vk;ksx ds fy, ,d lfpo vkSj ,sls vU; vf/kdkfj;ksa vkSj deZpkfj;ksa dh] tks vko”;d
gks] O;oLFkk djsxhA
vk;ksx ds vf/kdkjh vkSj
vU; deZpkjh
¼2½ vk;ksx ds iz;kstuksa ds fy, fu;qDr vf/kdkfj;ksa vkSj deZpkfj;ksa dks ns; osru
vkSj HkÙks vkSj mudh lsok ds vU; fucZU/ku vkSj “krZsa ,slh gksaxh] tSlh fofgr dh tk,aA
6&& v/;{k vkSj lnL;ksa dks ns; osru vkSj HkÙks vkSj iz”kklfud O;;] ftlesa /kkjk 5
esa fufnZ’V vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru] HkÙks vkSj isa”ku lfEefyr gS] dk
Hkqxrku /kkjk 10 dh mi/kkjk ¼1½ esa fufnZ’V vuqnkuksa ls fd;k tk,xkA
osru vkSj HkÙks dk
vuqnkuksa ls fn;k tkuk
7&& vk;ksx dk dksbZ dk;Z ;k dk;Zokgh dsoy fdlh fjfDr ds fo|eku gksus ;k
vk;ksx ds xBu esa =qfV ds vk/kkj ij fooknxzLr ;k vfof/kekU; ugha gksxhA
fjfDr;ka bR;kfn vk;ksx
dh dk;Zokfg;ksa dks
vfof/kekU; ugha djsxh
1- mÙkj izns”k vf/kfu;e la[;k 23 o’kZ 1999 dh /kkjk 2 }kjk izfrLFkkfirA
77
¿mÙkj izns”k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 8&9À
8&& ¼1½ vk;ksx] tc dHkh vko”;d gks] ,sls le; vkSj LFkku ij] tSlk v/;{k]
mfpr le>s] viuh cSBd djsxkA
vk;ksx }kjk izfØ;k
fofu;fer fd;k tkuk
¼2½ vk;ksx Lo;a viuh izfØ;k fofu;fer djsxkA
¼3½ vk;ksx ds leLr vkns”k vkSj fofuf”p; lfpo ;k vk;ksx ds fdlh vU;
vf/kdkjh }kjk] ftls bl fufeÙk lfpo }kjk lE;d~ :Ik ls izkf/kd`r fd;k tk;] vf/kizekf.kr
fd;s tk;saxsA
v/;k;&rhu
vk;ksx ds d`R;
9&& ¼1½ vk;ksx leLr ;k fdlh fuEufyf[kr d`R; dk ikyu djsxk( vFkkZr~ %& vk;ksx ds d`R;
¼d½ mÙkj izns”k esa vYila[;dksa ds fodkl dh izo`fÙk dk ewY;kadu djuk(
¼[k½ lafo/kku vkSj jkT; fo/kku e.My }kjk vf/kfu;fer fof/k;ksa esa
micfU/kr vYila[;dksa ls lEcfU/kr j{kksik; ds dk;Zdj.k dk vuqJo.k djuk(
¼x½ ljdkj ls vYila[;dksa ds fgrksa ds laj{k.k ds fy, j{kksi; ds izHkkoh
dk;kZUo;u ds fy, flQkfj”k djuk (
¼?k½ vYila[;dksa ds vf/kdkjksa vkSj j{kksik; ls oafpr fd;s tkus ds laca/k esa
fofufnZ’V f”kdk;rksa dks ns[kuk vkSj ,sls ekeyksa dks leqfpr izkf /kdkfj;ksa ds le{k
mBkuk (
¼³½ vYila[;dksa ds fo:) fdlh foHksn ls mRiUu gksus okyh leL;kvksa dk
v/;;u djokuk vkSj muds fujkdj.k ds mik;ksa dh flQkfj”k djuk(
¼p½ vYila[;dksa ds lkekftd] vkfFkZd vkSj “kSf{kd fodkl ls lEcfU/kr
fook|dksa ij v/;;u] “kks/k vkSj fo”ys’k.k dk lapkyu djuk(
¼N½ fdlh vYila[d ds laca/k esa ljdkj }kjk leqfpr mik; fd;s tkus
gsrq lq>ko nsuk(
¼t½ ljdkj dks vYila[;dksa ls lEcfU/kr fdlh fo’k; vkSj fo”ks’kdj muds
}kjk vuqHko dh tkus okyh dfBukb;ksa ds laca/k esa fu;rdkfy d ;k fo”ks’k fjiksVZ
nsuk( vkSj
¼>½ dksbZ vU; ekeyk] tks jkT; ljdkj }kjk mls fufnZ’V fd;k tk;A
¼2½ ljdkj mi/kkjk ¼1½ ds [k.M ¼x½ esa fufnZ’V flQkfj”kksa dks] flQkfj”kksa ij dh
xbZ ;k izLrkfor dk;Zokgh dks Li’V djrs gq, vkSj ;fn dksbZ flQkfj”k Lohdkj ugha dh xbZ
gS rks mldk dkj.k nsrs gq, ,d Kkiu ds lkFk] jkT; fo/kku e.My ds izR;sd lnu ds le{k
j[kok;sxhA
¼3½ vk;ksx dh mi/kkjk ¼1½ ds [k.M ¼d½] ¼[k½ vkSj ¼?k½ esa mfYyf[ kr d`R;ksa ds
ikyu esa og lHkh “kfDr;ka gksaxh ] tks fdlh flfoy U;k;ky; esa fdlh okn dh lquokbZ ds
le; fufgr gS vkSj fo”ks’kdj fuEufyf[kr fo’k;ksa ds laca/k esa] vFkkZr~ &&
¼d½ fdlh O;fDr dks leu djuk vkSj gkftj djkuk rFkk “kiFk ij mldh
ijh{kk djuk(
¼[k½ fdlh nLrkost dks izdV vkSj is”k djus dh vis{kk djuk (
¼x½ “kiFk i=ksa ij lk{; xzg.k djuk (
78
¿mÙkj izns”k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 10&15À
¼?k½ fdlh U;k;ky; ;k dk;kZy; ls dksbZ yksd vfHkys[k dk mldh
izfrfyfi visf{kr djuk (
¼³½ lkf{k;ksa vkSj nLrkostksa dh ijh{kk ds fy;s deh”ku tkjh djuk ( vkSj
¼p½ dksbZ vU; fo’k;] tks fofgr fd;k tk;A
v/;k;&pkj
foÙk ys[kk vkSj ys[kk&ijh{kk
10&& ¼1½ ljdkj] jkT; fo/kku e.My }kjk bl fufeÙk fof/k }kjk fd;s x, lE;d~
fofu;ksx ds i”pkr~ bl vf/kfu;e ds iz;kstuksa ds fy;s mi;ksx fd;s tkus ds fy, vuqnku
ds :i esa /ku dh ,slh jkf”k] tSlk ljdkj mfpr le>s] vk;ksx dks Hkqxrku djsxhA
Lkjdkj }kjk vuqnku
¼2½ vk;ksx bl vf/kfu;e ds v/khu d`R;ksa dk ikyu djus ds fy;s ,slh jkf”k] tSlh
og mfpr le>s] O;; dj ldrk gS vkSj ,slh jkf”k dks mi/kkjk ¼1½ esa fufnZ’V vuqnku ls ns;
O;; ds :i esa le>k tk;xkA
11&& ¼1½ vk;ksx mfpr ys[ks vkSj vU; lqlaxr vfHkys[k j[ksxk vkSj ys[kksa dk
,d okf’kZd fooj.k ,sls izi= esa rS;kj djok;sxk ] tSlk ljdkj }kjk bl fufeÙk lkekU; ;k
fo”ks’k vkns”k }kjk fofufnZ’V fd;k tk;A
ys[kk vkSj ys[kk&ijh{kk
¼2½ ys[kksa ds okf’kZd fooj.k vkSj cSysUl “khV dh ,d izfr ljdkj dk s izLrqr dh
tk;xh] tks mudh ys[kk&ijh{kk djk;sxhA
12&& vk;ksx izR;sd foÙkh; o’kZ ds fy;s ,sls izi= esa] vkSj ,sls le; ij] tSlk
fofgr fd;k tk;] iwoZorhZ foÙkh; o’kZ ds nkSjku vius fØ;kdykiksa dk iwjk fooj.k nsrs gq;s
viuh okf’kZdh fjiksVZ rS;kj djsxk vkSj mldh ,d izfr ljdkj dks vxzlkfjr djsxkA
Okkf’kZd fjiksVZ
13&& Lkjdkj fjiksVZ izkIr gksus ds i”pkr~ ;Fkk”kD; “kh?kz muesa nh xbZ flQkfj”kksa
ij dh xbZ dk;Zokgh vkSj ,slh fdlh flQkfj”k dks vLohdkj fd;s tkus ds dkj.kksa] ;fn
dksbZ gks] ds Kkiu ds lkFk okf’ kZd fjiksVZ vkSj ys[kk&ijh{kk fjiksVZ fo/kku e.My ds izR;sd
lnu ds le{k j[kok;sxhA
jkT; fo/kku e.My ds
le{k j[kh tkus okyh
okf’kZd fjiksVZ vkSj
ys[kk&ijh{kk fjiksVZ
v/;k;&ikap
izdh.kZ
14&& vk;ksx ds v/;{k] lnL; vkSj deZpkfj;ksa dks Hkkjrh; n.M lafgrk dh /kkjk
21 ds vFkkZUrxZr yksd lsod le>k tk;xkA
vk;ksx ds v/;{k] lnL;
vkSj deZpkjh c `Un yksd
lsod gksaxs
15&& Tkks dksbZ /kkjk 9 dh mi/kkjk ¼3½ ds v/khu vk;ksx ds fdlh vkns”k ;k funs”k
dk ikyu djus ds fy;s oS/k :i ls vkc ) gksrs gq;s] ml vkns”k ;k funs” k dh voKk djs]
;FkkfLFkfr] Hkkjrh; n.M lafgrk] 1860 ¼vf/kfu;e la0 45 lu~ 1860½ dh /kkjk 174] 175]
176] 178] 179 ;k 180 ds v/khu nf.Mr fd;k tk;xkA
“kkfLr
79
¿mÙkj izns”k vYila[;d vk;ksx vf/kfu;e] 1994À ¿/kkjk 16&19À
16&& dksbZ U;k;ky; /kkjk 15 esas fofufnZ’V vijk/k dk laKku] v/;{k ;k fdlh
lnL; ;k vk;ksx }kjk bl fufeÙk izkf/kd`r fdlh vf/kdkjh ds fyf[kr ifjokn ij gh
djsxk] vU;Fkk ughaA
vijk/k dk laKku
17&& ¼1½ ljdkj vf/klwpuk }kjk bl vf/kfu;e ds iz;kstuksa ds dk;kZUo;u ds fy,
fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
¼2½ fo”ks’kr% vkSj iwoZxkeh “kfDr;ksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls
fu;eksa esa fuEufyf[kr] leLr ;k fdUgha fo’k;ksa dh O;oLFkk dh tk ldrh gS] vFkkZr~ %&
¼d½ /kkjk 4 dh mi/kkjk ¼5½ ds v/khu v/;{k vkSj lnL;ksa] vkSj /kkjk 5
dh mi/kkjk ¼2½ ds v/khu vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru vkS j HkÙks
vkSj lsok ds vU; fucU/ku vkSj “krsZa(
¼[k½ /kkjk 9 dh mi/kkjk ¼3½ ds [k.M ¼p½ ds v/khu dksbZ vU; ekeyk (
¼x½ izi=] ftlesa /kkjk 11 dh mi/kkjk ¼1½ ds v/khu ys[kksa dk okf’kZd
fooj.k j[kk tk;xk(
¼?k½ :i] ftlesa vkSj le; ftl ij /kkjk 12 ds v/khu okf’kZd fjiksVZ rS;kj
dh tk;sxh(
¼³½ dksbZ vU; ekeyk] ftls fofgr fd;k tkuk visf{kr gks ;k fd;k tk;A
18&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa dksbZ dfBukbZ mRiUu
gksrh gS rks ljdkj vf/klwfpr vkns”k }kjk] ,sls micU/k cuk ldrh gS tks bl vf/kfu;e ds
micU/kksa ls vlaxr u gks vkSj dfBukb;ksa dks nwj djus ds fy, mls vko”;d vkSj lehphu
izrhr gksA
dfBukb;ksa dks nwj d jus
dh “kfDr
¼2½ bl vf/kfu;e ds izkjEHk ds fnukad ls nks o’kZ dh v of/k dh lekfIr ds i”pkr~
mi/kkjk ¼1½ ds v/khu dksbZ vkns”k ugha fn;k tk;xkA
¼3½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns”k] ;Fkk”kD; “kh?kz] jkT; fo/kku
e.My ds nksuksa lnuksa ds le{k j[kk tk;xk vkSj mÙkj izns”k lk/kkj.k [k.M vf/kfu;e] 1904
dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k] tSls os fdlh mÙkj izns”k vf/kfu;e ds v/khu
ljdkj }kjk cuk;s x;s fu;eksa ds laca/k esa ykxw gksrs gSa] ykxw gksaxsA
19&& ¼1½ mÙkj izns”k vYila[;d vk;ksx v/;kns”k] 1994 ,rn~} kjk fujflr fd;k
tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh mi/kkjk ¼1½ esa fufnZ’V v/;kns”k ds v/khu d`r dk;Z
;k dk;Zokgh bl vf/kfu;e 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
fujlu vkSj viokn
80
THE UTTAR PRADESH COMMISSION FOR MINORITIES ACT, 1994
[U.P. ACT NO. 22 OF 1994]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to constitute a Commission for Minorities in Uttar Pradesh and to provide for matters connected therewith
or incidental thereto.
IT IS HEREBY enacted in the forty-fifth Year of the Republic of India as follows:-
CHAPTER – I
Preliminary
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Commission for Minorities Act,
1994.
(2) It shall extend to the whole of Uttar Pradesh.
(3) It shall come into force on such date as the Government may, by
notification, appoint in this behalf.
Definition 2. In this Act, -
(a) “Commission” means the Uttar Pradesh Commission for Minorities
constituted under section 3;
(b) “Government” means Government of Uttar Pradesh ;
(c) “Member” means a Member of the Commission;
(d) “Minority” for the purposes of this Act, means a community notified as
such by the Government.
CHAPTER – II
The Commission
Constitution of
the Uttar
Pradesh
Commission
for Minorities
3. (1) The Government shall constitute a body to be known as the Uttar Pradesh
Commission for Minorities to exercise the powers conferred on, and to
perform the functions assigned to, it under this Act.
(2) The Commission shall consist of a Chairman and six Members to be
nominated by the Government from amongst persons of eminence, ability
and integrity including a woman :
Provided that five Members i ncluding the Chairman shall be from
amongst the minority communities.
Term of
office and
conditions of
service of
Chairman and
Members
4. [(1) (a) The Chairman and every Member shall hold office for a term of one year
from the date he assumes office;
(b) the provisions of clause (a) shall apply also to the Chairman and every
member who assumed his office before the commencement of the Uttar
Pradesh Commission for Minorities (Amendment) Act, 1999;
81
[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 5-7]
(c) the term of the Chairman and every Member, who has completed on or
before the commencement of the Act referred to in clause (b), the period of
one year from the date he assumed his office shall expire on such
commencement.]1
(2) The Chairman or a Member may, by writing under his hand addressed to the
Government, resign from the office of the Chairman or, as the case may be,
of the Member at any time.
(3) The Government shall remove a person from the offic e of the Chairman or a
Member referred to in sub-section (2), if that person –
(a) becomes an undercharged insolvent ;
(b) is convicted and sentenced to imprisonment for an offence which, in the
opinion of the Government, involves moral turpitude;
(c) becomes of unsound mind and stands so declared by a competent court ;
(d) refuses to act of becomes incapable of acting;
(e) is, without obtaining leave of absence from the Commission, absents
from three consecutive meetings of the Commission ; or
(f) has, i n the opinion of the Government, so abused the position of the
Chairman or Member as to render that person’s continuance in office
detrimental to the interests of minorities or the public interest :
Provided that no person shall be removed under this claus e until that
person has been given a reasonable opportunity of being heard in the matter.
(4) A vacancy caused under sub -section (2) or otherwise shall be filled by fresh
nomination.
(5) The salaries and allowances payable to, and the other terms and co nditions of
service of, the Chairman and Members shall be such as may be prescribed.
Officers and
other employ-
yees of the
Commission
5. (1) The Government shall provide the Commission with a Secretary and such
other officers and employees as may be necessary for the efficient
performance of the functions of the Commission under this Act.
(2) The salaries and allowances payable to, and the other terms and conditions
service of, the officers and other employees appointed for the purpose of the
Commission shall be such as may be prescribed.
Salaries and
allowances to
be paid out of
grants
6. The salaries and allowances payable to the Chairman and Members and the
administrative expenses, including salaries, allowances and pensions payable
to the officers and other employees referred to in section 5, shall be paid out
of the grants referred to in sub-section (1) of section 10.
Vacancies etc. not
to invalidate
proceedings of the
Commission
7. No act or proceeding of the Commission shall be questioned or shall be
invalid merely on the ground of the existence of any vacancy or defect in the
constitution of the Commission.
1. Substituted by section 2 of U.P. Act No. 23 of 1999.
82
[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 8-9]
Procedure to
be regulated
by the
Commission
8. (1) The Commission shall meet as and when necessary at such time and place as
the Chairman may think fit.
(2) The Commission shall regulate its own procedure.
(3) All orders and decisions of the Commission shall be authenticated by the
Secretary or any other officer of the Commission duly authorized by the
Secretary in this behalf.
CHAPTER – III
Functions of the Commission
Functions of
the Commission
9. (1) The Commission shall perform all or any of the following functions, namely:-
(a) evaluate the progress of the development of minorities in Uttar Pradesh;
(b) monitor the working of the safeguards in respect of minorities provided
in the Constitution and in laws enacted by the State Legislature ;
(c) make recommendations for the effective implementation of safeguards
for the protection of the interests of minorities by the Government ;
(d) look into specific complaints regarding deprivation of rights and
safeguards of the minorities an d take up such matters with the
appropriate authorities ;
(e) cause studies to be undertaken into problems arising out of any
discrimination against minorities and recommend measures for their
removal ;
(f) conduct studies, research and analysis on the issues rela ting to socio -
economic and educational development of minorities ;
(g) suggest appropriate measures in respect of any minority to be undertaken
by the Government ;
(h) make periodical or special reports to the Government on any matter
pertaining to minorities and in particular diffic ulties confronted by them
; and
(i) any other matter which may be referred to it by the Government.
(2) The Government shall cause the recommendations referred to in clause (c) of
sub-section (1) to be laid before each house of State Legis lature along with a
memorandum explaining the action taken or proposed to be taken on the
recommendations and the reasons for the non -acceptance, if any, of any of
such recommendations.
(3) The Commission shall, while performing any of the functions mentioned in
clauses (a), (b), and (d) of sub -section (1), have all the powers of a Civil
Court trying a suit and in particular, in respect of the following matters,
namely :-
(a) summoning and enforcing the attendance of any person and examining
him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits ;
83
[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 10-15]
(d) requisitioning any public record or copy thereof from any Court or office;
(e) issuing commission or the examination of witnesses and documents; and
(f) any other matter which may be prescribed.
CHAPTER – IV
Finance, Accounts and Audit
Grant by the
Government
10. (1) The Government shall, after due appropriation made by the State Legislature
by law in this behalf, pay to the Commission by way of grants such sums of
money as the Government may think fit for being utilized for the purposes of
this Act.
(2) The Commission may spend such sums as it thi nks fit for performing the
functions under this Act, and such sums shall be treated as expenditure
payable out of the grants referred to in sub-section (1).
Accounts
and audit
11. (1) The Commission shall maintain proper accounts and other relevant records and
shall cause to be prepared an annual statement of accounts in such for m as
may be specified by the Government by general or special order in this behalf.
(2) A copy of the annual statement of accounts and the balance -sheet shall be
submitted to the Government which shall cause the same to be audited.
Annual
Report
12. The Commission shall prepare, in such form and at such time, for each
financial year, as may be prescribed, its annual report, giving a full account of
its activities during the p revious financial year and forward a copy thereof to
the Government.
Annual
Report and
audit report to
be laid
before State
Legislature
13. The Government shall cause the annual report together with a memorandum
of action taken on the recommendations contained therein, and the reason for
the non -acceptance, if any, of any of such recommendations and the audit
report to be laid as soon as possible after the reports are received , before each
House of the State Legislature.
CHAPTER –V
Miscellaneous
Chairman,
members and
staff of the
Commission
to
be public
servants
14. The Chairman, Members and employees of the Commission shall be deemed
to be public servants within the meaning of section 21 of the Indian Penal
Code.
Penalty 15. Whoever, being legally bound to obey any order or direction of the
Commission under sub -section (3) of section 9, disobeys such order or
direction shall, be punishable under section 174, 175, 176, 178, 179 or 180 of
the Indian Penal Code, 1860 (Act No. XLV of 1860) as the case may be.
84
[The Uttar Pradesh Commission for Minorities Act, 1994] [Section 16-19]
Cognizance
of Offence
16. No Court shall take cognizance of the offences specified in section 15 except
on the complaint in writing of the Chairman or a M ember or of an officer of
the Commission authorized in this behalf by the Commission.
Power to
make rules
17. (1) The Government may, by notification, make rules for carrying out the
purposes of this Act.
(2) In particular, and without prejudice to th e generality of the foregoing powers,
such rules may provide for all or any of the following matters, namely –
(a) salaries and allowances payable to and the other terms and conditions of
service of, the Chairman and Members under sub-section (5) of section 4
and of officers and other employees under sub-section (2) of section 5;
(b) any other matter under clause (f) of sub-section (3) of section 9 ;
(c) the form in which the annual statement of accounts shall be maintained
under sub-section (1) of section 11 ;
(d) the form in, and the time at, which the annual report shall be prepared
under section 12 ;
(e) any other matter which is required to be, or may be, prescribed.
Power to
remove
difficulties
18. (1) If any difficulty arises in giving effect to the provisions of thi s Act, the
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 expiration of the period
of two years from the commencement of this Act.
(3) Every order made under sub -section (1) shall be laid, as soon as may be
before both Houses of the State Legislature and the provisions of sub -section
(1) of section 23 -A of the Utt ar Pradesh General Clauses Act, 1904 shall
apply as they apply in respect of rules made by the Government under any
Uttar Pradesh Act.
Repeal and
saving
19. (1) The Uttar Pradesh Comm ission for Minorities Ordinance, 1994 is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken by the
Ordinance referred to in sub -section (1) shall be deemed to have done or
taken under this Act as if the provisions of this Act were in force at all
material times