LexThe UTTAR PRADESH DEPARTMENTAL INQUIRIES (ENFORCEMENT OF ATTENDANCE OF WITNESSES AND PRODUCTION OF DOCUMENTS) ACT, 1976
Uttarakhand · state statute
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mRrj izns”k foHkkxh; tk¡p ¼lkf{k;ksa dks gkftj gksus vkSj nLrkost
is”k djus ds fy, ck/; djuk½ vf/kfu;e] 1976
¿mŸkj izns”k vf/kfu;e la[;k 4] 1976À
THE UTTAR PRADESH DEPARTMENTAL INQUIRIES
(ENFORCEMENT OF ATTENDANCE OF WITNESSES AND
PRODUCTION OF DOCUMENTS) ACT, 1976
[U. P. Act No IV of 1976]
29
mRrj izns”k foHkkxh; tk¡p ¼lkf{k;ksa dks gkftj gksus vkSj nLrkost
is”k djus ds fy, ck/; djuk½ vf/kfu;e] 19761
¿mŸkj izns”k vf/kfu;e la[;k 4 o’kZ 1976À
¿mÙkj izns”k fo/kku ifj’kn~ us 31 ekpZ] 1976 bZ0 rFkk mÙkj izns”k fo/kku lHkk
us fnukad 2 vizSy] fnlEcj] 1976 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku ** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad
12 vizSy] 1976 bZ0 dks vuqefr iznku dh rFkk mÙkj izns”k ljdkjh vlk/kkj.k xtV esa
fnukad 13 vizSy] 1976 bZ0 dks izdkf”kr gqvkAÀ
dfri; foHkkxh; tkap eas lkf{k;ksa dks gkftj gksus vkSj nLrkost is”k djus ds
fy, ck/; djus vkSj mlls lEcfU/kr ;k vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjrh; x.kjkT; ds lÙkkbloasa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS%&
1&& ¼1½ ;g vf/kfu;e mRrj izns”k foHkkxh; tk¡p ¼lkf{k;ksa dks gkftj gksus
vkSj nLrkost is”k djus ds fy, ck/; djuk½ vf/kfu;e] 1976 dgk tk;sxkA
laf{kIr uke] foLrkj vkSj izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g 17 flrEcj] 1975 ls izo`Ùk le>k tk,xkA
2 && bl vf/kfu;e ds micU/k ml O;fDr ds lEcU/k esa dh xbZ izR; sd
foHkkxh; tkap ij ykxw gksaxs %&
foHkkxh; tkap] ftu ij
vf/kfu;e ykxw gksxk
¼d½ tks O;fDr] jkT; dks fdlh vlSfud lsok ds lnL; gS ;k jkT;
ds v/khu fdlh vlSfud in dks /kkj.k djrs gSa (
¼[k½ tks O;fDr] fuEufyf[kr dh lsok ds lnL; gS ;k muds v/khu
dksbZ in /kkj.k fd, gq, gS % &
¼,d½ dksbZ LFkkuh; izkf/kdkjh (
¼nks½ jkT; ljdkj ds LokfeRo ;k fu;U=.k dk dksbZ cksMZ ;k
fuxe ¼tks dEiuh vf/kfu;e] 1956 ds vFkkZUrxZr dksbZ dEiuh u gks ½(
vf/kfu;e la[;k 1] 1956
¼rhu½ dEiuh vf/kfu;e] 1956 dh /kkjk 617 ds vFkkZUrxZr
dksbZ ljdkjh dEiuh] ftlesa jkT; ljdkjh leknÙk va”k iwath ds
ipkl izfr”kr ls vU;wu dks /kkj.k fd, gS ;k ,slh ljdkjh dEiuh
dh leuq’kaxh dksbZ dEiuh (
¼pkj½ l kslkbVh jftLVªhdj.k vf/kfu;e] 18 60 ds v/khu
jftLVªhd`j.k dksbZ lkslkbVh] ftlds “kklh fudk;ksa easa lkslkbVh ds
fu;ekasa ;k fofu;eksa ds v/khu] iw.kZr;k yksd vf/kdkjh ;k jkT; ljdkj
ds uke fufnZ’V O;fDr] ;k nksuksa gS(
vf/kfu;e la[;k 21] 1860
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy, fnukad 31 ekpZ] 1976 dk mŸkj izns”kh; vlk/kkj.k xtV nsf[k;sA
30
¿mRrj izns”k foHkkxh; tk¡p ¼lkf{k;ksa dks gkftj gksus vkSj nLrkost is”k djus ¿/kkjk 3&4À
ds fy, ck/; djuk½ vf/kfu;e] 1976À
¼x½ tks O;fDr [kaM ¼d½ ;k [kaM ¼[k½ esa fufnZ’V fdlh lsok ds lnL; ;k
fdlh in ds /kkj.kk djus okys u jgs x;s gksa] muds ml le; d s dk;Z ;k yksi ds
lEcU/k esa tcfd os ,slh lsok ds lnL; ;k ,sls inksa ds /kkj.k djus okys FksA
3 & bl vf/kfu;e ds iz;kstuksa ds fy;s & ifjHkk’kk,a
¼d½ **foHkkxh; tkap** dk rkRi;Z /kkjk 2 esa fufnZ’V fdlh O;fDr ds fo#)
vkjksikasa dh tkap ls gS] tks %&
¼,d½ jkT; fo/kku e.My }kjk cukbZ xbZ fdlh fof/k ;k mlds
v/khu cuk;s x;s fdlh fu;e( ;k
¼nks½ lafo/kku ds vuqPNsn 309 ds ijUrq ds v/khu cuk;s x;s] ;k
vuqPNsn 313 ds v/khu tkjh j[ks x;s fdlh fu;e(
ds v/khu vkSj vuqlkj dh tk;aa(
¼[k½ **tkapdrkZ izkf/kdkjh**dk rkRi;Z fdlh ,slh vf/kdkjh ;k izkf/kdkjh ls
gS] tks rRle; izo`Ùk fdlh fof/k ;k fu;e ds }kjk ;k v/khu foHkkxh; tkap djus ds
fy;s l”kDr gS vkSj mlds vUrxZr og vf/kdkjh ;k izkf/kdkjh Hkh gS] ftldks l {ke
izkf/kdkjh us ,sls tkap djus dh “kfDr izfrfufgr dk nh gS (
¼x½ ^^vkjksi** ds vUrxZr dk sbZ ,slk vfHkdFku Hkh gS] ftlesa fdlh O;fDr
ds fo#)] tc og lsok esa gks ;k tc og dksbZ in /kkj.k djrk gks] vuq”kklfud
dk;Zokgh djuk izLrkfor gks ;k] tgka og lsok esa u jg x;k gks ;k in u /kkj.k
dj jgk gks] ogka dksbZ nqjkpj.k ;k mis{kk Hkh gS] ftlds dkj.k isa”ku dks ;k mlds
fdlh Hkkx dks jksdus ;k okil ysus ds fy, ;k lsok;kstd dh fdlh vkfFkZd gkfu
dks iasa”ku ls olwy djus fy, mlds fo#) dk;Zokgh djuk izLrkfor gksA
4&& ¼1½ izR;sd tkapdÙkkZ izkf/kdkjh dks fuEufyf[kr ekeyksa ds lEcU/k esa ogh “kfDr
gksxh] tks flfoy izfØ;k lafgrk] 1908 ds v/khu fdlh okn ij fopkj djrs le; fdlh
flfoy U;k;ky; esa fufgr gS] vFkkZr% &
izkf/kd`r tkapdrkZ
izkf/kdkjh dh lkf{k;ksa dks
gkftj djkus vkSj
nLrkost izLrqr djus dh
“kfDr
¼d½ fdlh lk{kh dks leu djuk vkSj mls gkftj gksus ds fy;s ck/; djuk
vkSj “kiFk ij mldks ijh{kk djuk(
¼[k½ fdlh nLrkost ;k vU; lkexzh dks izdV vkSj is”k djus dh vis{kk
djuk tks lk{; ds #i esa is”k fd;s tkus ;ksX; gks(
¼x½ fdlh fo”ks’kkf/kdkjh dh v/;FkZuk ds v/khu ¼ftlds lEcU/k esa Hkkjrh;
lk{; vf/kfu;e] 1972 dh /kkjk 123 vkSj 124] vko”;d ifjorZuksa lfgr ykxw
gksxh fdUrq mldh /kkjk 162 ykxw u gksxh½] fdlh U;k;ky; ;k dk;kZy; ls fdlh
yksd vfHkys[k dh vfHk;kpuk djukA
vf/kfu;e la[;k 1] 1972
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] izkf/kd`r tkapdÙkkZ izkf/kdkjh fjtoZ
cSd vkQ baf.M;k] LVsV cSad vkQ bf.M;k] ¼lfClfM;jh cSad½ ,sDV] 1959 dh /kkjk 2 ds
[k.M ¼d½ esa ;FkkifjHkkf’kr fdlh leuq’kaxh cSad] ;k cSaddkjh dEiuh ¼miØeksa dk vtZu vkSj
vUrdj.k½ vf/kfu;e] 1970 dh /kkjk 3 ds v/khu xfBr fdlh le:ih u;s cSad dks %&
vf/kfu;e la0 38, 1959
vf/kfu;e la0 5] 1970
¼d½ dksbZ ys[kk cgh ;k vU; nLrkost dks] ftls fjt oZ cSad vkQ bf.M;k]
LVsV cSaad vkQ bf.M;k] leuq’kaxh cSad ;k le:ih u;k cSad xksiuh; izdkj dk gksus
dk nkok djs] is”k djus ( ;k
31
¿m0iz0 foHkkxh; tkap ¼lkf{k;ksa dks gkftj gksus vkSj nLrkost is”k djus ¿/kkjk 5&7À
ds fy;s ck/; djuka½ vf/kfu;e] 1976À
¼[k½ ,slh fdlh cgh ;k nLrkost dks foHkkxh; tkap dh dk;Zokfg;ksa ds
vfHkys[k dk vax cukus ( ;k
¼x½ ,slh fdlh cgh ;k nLrkost dks] ;fn is”k fd;k tk;] vius le{k
fdlh i{kdkj dks ;k fdlh vU; O;fDr dks fujh{k.k djkus( ds fy;s ck/; ugh
djsxkA
¼3½ fdlh lk{kh dh gkftjh ;k fdlh nLrkost dks is”k djus ds fy;s tkapdÙkkZ
izkf/kdkjh }kjk tkjh dh xbZ dksbZ vknsf”kdk ;k rks lh/ks ¼Mkd }kjk lUns”kokgd }kjk½ ;k ml
ftyk U;k;k/kh”k ds ek/;e ls rkehy vkSj fu’ikfnr dh tk ldrh gS] ftldh vf/kdkfjrk dh
LFkkuh; lhekvksas ds Hkhrj og lk{kh ;k vU; O;fDr] ft l ij vknsf”kdk rkehy ;k fu’ikfnr
dh tkuh gS] LosPNk ls fuokl djrk gS ;k dkjckj djrk gS ;k vfHkykHk ds fy;s Loa;
dke djrk gSA
¼4½ tgka dksbZ vknsf”kdk] mi/kkjk ¼3½ ds vuqlkj ftyk U;k;k/kh”k ds ek/;e ls
rkehy ;k fu’ikfnr dh tk; ] ogka og mldh voKk ds fy;s dksbZ dk;Zokgh djus ds
iz;kstukFkZ] ftyk U;k;k/kh”k ds U;k;ky; }kjk tkjh dh xbZ vknsf”kdk le>h tk;xhA
¼5½ tgka dksbZ vknsf”kdk mÙkj izns”k fMfLIyujh izkslhfMa Xl ¼,sMfefuLVªsfVo
VªkbC;qyu½ :Yl] 1947 ds vk/khu x fBr fdlh vf/kdkjh xfBr fdlh vf/kdj.k }kjk tkjh
dh tk; vkSj mldks ftyk ds ek/;e ls izsf’k r fd;s fcuk rkehy vkSj fu’ikfnr fd;k tk;]
ogka ,slh fdlh vknsf”kdk dks voKk djus ds fy;s dksbZ dk;Zokgh ds iz;kstukFkZ vf/kdj.k dks
ogh “kfDr;ka gksxh] tks flfoy izfdz;k lafgrk] 1908 dh izFke vuqlwph esa vkns”k 16 ds fu;e
10 ls 18 ds v/khu fdlh flfoy U;k;ky; esa fufgr gSA
¼6½ bl vf/kfu;e ds v/khu foHkkxh; tkap djus okys izR;sd tkapdÙkkZ izkf/kdkjh
n.M izfdz;k lafgrk] 1973 dh/kkjk 345 vkSj 446 ds iz;kstukFkZ flfoy U;k;ky; le>k
tk;xkA
5&& /kkjk 4 esa fofufnZ’V “kfDr dk iz;ksx djus ds iz;kstukFkZ] izR;sd izkf/kd`r
tkapdrkZ izkf/kdkjh dh {ks=h; vf/kdkfjrk bl vf/kfu;e ds foLrkj&i;ZUr {ks=h; lhekvksas
rd foLr`r gksxhA
{ks=h; lhek;sa] ftueas /kkjk
4 eas fofufnZ’V “kfDr dk
iz;ksx fd;k tk ldsxk
6&& jkT; ljdkj] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy;s
vf/klwpuk }kjk fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
7&& ¼1½ mÙkj izns”k vuq”kkluh; dk;Zokgh ¼lkf{k;ksa dks cqykus rFkk ys[kksa dks izLrqr
djkus dk½ vf/kfu;e] 1953] fnukad 17 flrEcj] 1975 ls fujflr fd;k tkrk gSA
fujlu vkSj viokn
m0iz0 vf/kfu;e la0 21]
1953
¼2½ mÙkj izns”k foHkkxh; tkap ¼lkf{k;ksa dks gkftj gksus vkSj nLrkost is”k djus ds
fy;s ck/; djuk½ v/;kns”k]1976 ,r~n}kjk fujflr fd;k tkrk gSA
¼3½ ,sls fujlu ;k 1976 ds mi;qZDr v/;kns”k }kjk mÙkj izns”k foHkkxh; tkap
¼lkf{k;kasa dks gkftj gksus vkSj nLrkost is”k djus ds fy, ck/; djuk½ v/;kns”k] 1975 ds
fujlu ds gksrs gq, Hkh] mi;qZDr v/;kns”k ds v/khu fd;k x;k dksbZ dk;Z dh xbZ dksbZ
dk;Zokgh bl vf/kfu;e ds rR leku micU/k ds v/khu fd;k x;k dk;Z ;k dh xbZ dk;Zokgh
le>h tk;xh] ekuksa ;g vf/kfu;e lHkh lHkh lkjHkwr fnukadksa oj izo`Ùk FkkA
32
THE UTTAR PRADESH DEPARTMENTAL INQUIRIES (EN
FORCEMENT OF ATTENDANCE OF WITNESSES AND
PRODUCTION OF DOCUMENTS) ACT, 19761
[U. P. ACT NO. IV OF 1976]
[Passed in Hindi by the Uttar Pradesh Legislate Council on March 31, 1976 and by
the Uttar Pradesh Legislative Assembly On Apri1 2 1976.
Received the assent of the Governor on April 12, 1976 under Article 200 of ‘the
Constitution of India’, and was published in the Uttar Pradesh Gazette extraordinary, dated
April 13, 1976]
AN
ACT
to provide for the enforce ment of attendance of witnesses and production of
documents in certain departmental inquiries and for matters connected therewith or
incidental thereto-
It is hereby enacted in the Twenty -seventh Year of the Republic of India as
follows:-
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Departmental Inquiries
(Enforcement of Act enforcement of Attendance of Witnesses and
Production of Documents) Act, 1976.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on September 17, 1975
Departmental
inquiries to
which the Act
shall apply
2. The provisions of this Act shall apply to every departmental inquiry made in
relation to- -
(a) persons who are members of any civil s ervice of the State or who
hold any civil post under the State ;
(b) persons who are in the service of or hold any post under-
(i) any local authority ;
Act 1 of 1956
(ii) any Board or Corporation (not being a company with in the
meaning of the C ompanies Act, 1956) owned or controlled by the State
Government ;
(iii) any Government Company, within the meaning of section 617 of
the Companies Act, 1956, in which not less than fifty per cent of the
paid-up share capital is held by the State Governmen t, or any company
which is a subsidiary of such Government Company;
Act 21 of 1860
(iv) any society registered under the Societies Registration Act,
1860, the governing body w hereof consists, under rules or regulations of
the society, wholly of public officers, or nominees of the State
Government, or both ;
1. For Statement of Objects and Reasons, see Uttar Pradesh Gazette , Extraordinary, dated
March 31. 1976.
33
[The Uttar Pradesh Departmental Inquiries (Enforcement of Act enforcement [Section 3-4]
of Attendance of Witnesses and Production of Documents) Act, 1976]
(c) persons who have ceased to be members of a service or holders of a
post referred to in clause (a) or clause (b), in relation to their acts, or
omissions while they were members of such service or holders of such post.
Definition 3. For the purposes of this Act-
(a) "departmental inquiry" means an inquiry held under and in accordance with-
(i) any law made by the State Legislature or any rule made thereunder, or
(ii) any rule made under the proviso to Article 309, or continued under
Article 313 of the Constitution. into any charges against any person
referred to in section 2 ;
(b) "inquiring authority" means any officer or authority who is empowered by or
under any law or rule for the time being in force to hold a departmental
inquiry, and includes an officer or authority to whom the power to hold such
inquiry is delegated by the competent authority;
(c) "charges" include any allegation in respect of which dis ciplinary action is
proposed to be taken against a person while he is in service or while he holds
a post, or where he has ceased to be in service or to hold a post, any
misconduct or negligence on account of which action by way of withholding
or withdrawing pension or any part of it or of recovery from pension of any
pecuniary loss caused to the employer is proposed to be taken against him.
Power of
authorized
inquiring
authority to
enforce atten-
dance of
witnesses and
production of
document
4. (1) Every inquiring authority shall have the same powers as are vested in a civil
court under the Code of Civil Procedure, 1908, while trying a suit, in respect
of the following matters, namely:-
(a) the summoning and enforcing the attendance of any witness and
examining him on oath ;
(b) requiring the discovery and production of any document or other
material which is producible as evidence;
ACT I of 1872
(c) subject to any claim of privilege (in respect of which sections 123 and
124 of the Indian Evide nce Act, 1872 shall mutatis mutandis apply but
section 162 thereof shall not apply), the requisitioning of any public record
from any court or office.
Act XXXV -III
of 1959
(2) Notwithstanding anyt hing contained in sub -section (1 ), the authorised
inquiring authority shall not compel the Reserve Bank of India, the State
Bank of India any subsidiary bank as defined in clause (k) of section 2 of the
State Bank of India (Subsidiary Banks) Act,1959, or any corresponding new
Bank constituted under section 3 of the Banking Companies (Acquisition and
Transfer of Undertakings) Act, 1970 --
Act V of 1970
(a) to produce any books of account or other documents which the
Reserve Bank of India, the State Bank of India, the subsidiary bank or the
corresponding new bank claims to be of a confidential nature, or
34
[The Uttar Pradesh Departmental Inquiries (Enforcement of Act enforcement [Section 5-7]
of Attendance of Witnesses and Production of Documents) Act, 1976]
Act V of 1908
(b) to mak e any such books or documents a part of the record of the
proceedings of the departmental inquiry, or
(c) to give inspection of any such books or documents, if produced to any
party before it or to any other person.
(3) Any process issued by an inquiring authority for the attendance of any witness
or for the production of any document may be served and executed either
direct (by post or by messenger) or through the District Judge within the
local limits of whose jurisdiction the witness or otter person on whom the
process is to be served or executed, voluntarily resides or carries on business
or personally works for gain.
(4) Where a process is served and executed through the District Judge in
accordance with sub-section (3), it shall for the purposes of taking any action
for the disobedience thereof, be deemed to be a process issued by the Court
of the District Judge.
(5) Where a process is issued by a tribunal constituted under the Uttar Pradesh
Disciplinary Proceedings (Administrative Tribunal) Rules, 1947, and is
served and executed without its being routed through the District Judge, the
tribunal shall, for the purposes of taking any action for the disobedience of
any such process, have the same powers as are vested in a civil court under
rules 10 to 18 of order 16 in the First Schedule to the Code of Civil
Procedure, 1908.
Act 2 of 1974 (6) Every inquiring authority making any departmental inquiry under this Act
shall be deemed to be a civil court for the purposes of sections 345 and 346
of the Code of Criminal Procedure, 1973.
Territorial
limits in
which power
specified in
section 4 may
be exercised
5. For the purposes of exercising the powers specified in section 4, the
territorial jurisdiction of every authorized inquiring authority shall extend to
the limits of the territory to which this Act extends.
power to make
rules
6. The State Government may, by notification, make rules for the purpose of
giving effect to the provisions of this Act.
Repeal and
savings
U. P. Act XXI
of 1953
U.P. ordinance
no. 1 of 1976
7. (1) The Uttar Pradesh Disciplinary Proceedings (Summoning of Witnesses and
Production of Documents) Act, 1953, is repealed with effect from September
17, 1975.
(2) The Uttar Pradesh Departmental Inquiries (Enforcemen t of Attendance of
witnesses and Production of Documents) Ordinance, 1976 is hereby repealed.
(3) Notwithstanding such repeal or the repeal of the Uttar Pradesh Departmental
Inquiries (Enforcement of Attendance of Witnesses and Production of
Documents) Ordinance, 1975, by the aforesaid Ordinance of 1976, anything
done or any action taken under the said Ordinances shall be deemed to have
been done or taken under the corresponding provisions of this Act, as if this
Act was in force on all material dates.
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