LexThe UTTAR PRADESH EDUCATIONAL INSTITUTIONS (TAKING OVER OF MANAGEMENT) ACT, 1976
Uttarakhand · state statute
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mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976
¿mÙkj izns”k vf/kfu;e la[;k 18 lu~ 1976À
THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (TAKING OVER
OF MANAGEMENT) ACT, 1976
[U.P. ACT NO. 18 OF 1976]
67
mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 19761
¿mÙkj izns”k vf/kfu;e la[;k 18 lu~ 1976À
¿mÙkj izns”k fo/kku lHkk us fnukad 2&4&1976 bZ0 rFkk mÙkj izns”k fo/kku ifj’kn~ us
fnukad 9&4&1976 bZ0 dh cSBd esa Lohd`r fd;kAÀ
¿^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds v/khu jk’Vªifr us fnukad 1&5&1976 bZ0
dks Lohd`fr iznku dh rFkk mÙkj izns”k ljdkjh vlk/kj.k xtV esa fnukad 1&5&1976 dksa
izdkf”kr gqvkAÀ
fof/k fo:) laxBuksa ;k muds lnL ;ksa ;k muds lnL;ksa ;k leFkZdksa }kjk izR;{k ;k
ijks{k :i ls pykbZ tkus okyh f”k{kk laLFkkvksa dks] yksd&fgr esa] vius gkFk esa ysus dh
O;oLFkk djus ds fy,
vf/kfu;e
pwafd dsUnzh; ljdkj ds vkns”k la[;k ,l0vks0&306 ¼bZ½] fnukad 3 tqykbZ] 1975
}kjk dsUnzh; ljdkj us funs”k fn;k gS fd dfri; laxBuksa ij ftlesa jk’Vªh; Lo;a lsod la?k
uked laxBu Hkh lfEEkfyr gS] fMQsUl ,s.M ,UVjuy flD;wfjVh vkQ bafM;k :Yl] 1971 dk
fu;e 33 ykxw gksxk (
vkSj pwafd ;g fofnr gS fd mDr laxBu vFkkZr~ jk’Vªh; Lo;a lsod la?k ;k mlds
lnL; ;k leFkZd vuqlwph esa fofufnZ’V f”k{kk laLFkk;sa] izR;{k ;k ijks{k :i ls] pyk jgs gS(
vkSj pwafd mDr laxBu vkSj mlls lEcfU/kr O;fDr;ksa] LFkkuksa vkSj fuf/k;ksa ds fo:)
dk;Zokgh fd;s tkus ds QyLo:i mDr laLFkkvksa ds izcU/k esa O;o/kku iM+ x;k Fkk vkSj bl
ckr dh vka”kdk Fkh fd mDr f”k{kk laLFkkvksa ds yxk rkj pyrs jgus esa O;o/kku iM+us dh
lEHkkouk gS(
vkSj pwafd mDr f”k{kk laLFkkvksa esa mfpr :i ls f”k{kk fn;s tkus dks cuk;s j[kus
vkSj mDr laLFkk dh fopkj/kkjk ls mUgsa nwf’kr u gksus nsus dh n`f’V ls jkT; ljdkj us] vius
vf/kdkfj;ksa ds ek/;e ls tqykbZ] 197 5 ds i”pkr~ fofHkUu fnukadks dks] mDr f”k{kk laLFkkvksa
dk izcU/k vius gkFk esa ys fy;k(
vkSj pwafd mDr f”k{kk laLFkkvksa esa] bl izdkj muds izcU/k dks gkFk esa fy;s tkus ds
iwoZ nh tkus okyh vkSipkfjd ;k vukSipkfjd f”k{kk muesa i<+us okys cPpksa dks xqejk g djus
okyh vkSj muds laosnu”khy efLr’d esa lkEiznkf;drk dh Hkkouk iSnk djus okyh Fkh] vkSj
bl ckr dh vka”kdk gS fd ;fn ,slh f”k{kk dks tkjh j[kus dh vuqKk nh tkrh gS rks og
Hkkjr esa fofHkUu /kkfeZd leqnk;ksa ds chp ,sD; cuk;s j[kus ds izfrdwy gks ldrh gS vkSj muesa
HkkoukRed ,dhdj.k dh izfØ;k eUn gks tk;xh(
vkSj pwafd bl ckr dh vk”kadk gS fd vU; laxBu ftu ij fMQsUl ,s.M baVuZy
flD;wfjVh vkQ bafM;k :Yl] 1971 dk mDr fu;e 33 ykxw gksrk gS] ;k muds lnL; ;k
leFkZd Hkh ,slh f”k{kk laLFkk;sa pykrs gq, ik;s tk;sa ] ftues nh tkus okyh vkSipkfjd ;k
vukSipkfjd f”k{kk muesa i<+us okys cPpksa dks mlh izdkj xqejkg djs vkSj muds laosnu”khy
efLr’d esa /keZfujis{krk ds vkSj fofHkUu /kkfeZd leqnk;ksa ds chp HkkoukRed ,dhdj.k ds
jk’Vªh; mn~ns”;ksa ds izfrdwy Hkkouk iSnk djsa(
vkSj pwafd rn~uqlkj ;g yksd&fgr esa gS fd vLFkk;h vof/k ds fy, mi;ZqDr f”k{kk
laLFkkvksa dk izcU/k gkFk esa ys fy;k tk;(
vr% Hkkjr x.kjkT; ds lÙkkblosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k f”k{kk laLF kk ¼izcU/k gkFk esa ysuk½ vf/kfu;e]
1976 dgk tk;xkA
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g 28 Qjojh] 1976 ls izo`Ùk le>k tk;xkA
Lkaf{kIr uke] foLrkj vkSj
izkjEHk
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy, d`i;k fnukad 5&4&1976 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
68
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [/kkjk 2&3]
2&& bl vf/kfu;e esa %& ifjHkk’kk,a
¼d½ ^^fu;e fnukad** dk rkRi;Z]&
¼,d½ vuqlwph esa fofufnZ’V fdlh f”k{kk laLFkk ds lEcU/k esa] izkjEHk esa] bl
vf/kfu;e ds izkjEHk ds fnukad ls gS(
¼nks½ fdlh ,slh f”k{kk laLFkk ds lEcU/k esa ftls ckn esa /kkjk 3 dh
mi/kkjk ¼2½ ds v/khu vf/klwpuk }kjk fofufnZ’V fd;k tk;] xtV esa ,slh
vf/klwpuk ds izdk”ku ds fnukad ls gS(
¼[k½ ^^vuqlwfpr laLFkk** dk rkRi;Z vuqlwph esa fofufnZ’V f”k{kk laLFkk ls gS] tks ,slh
laLFkk gS ftls izR;{k ;k ijks{k :i ls] &
¼,d½ jk’Vªh; Lo;a lsod la?k uked laxBu ;k mlds lnL;ksa ;k leFkZdksa
}kjk] pkgs f”k”kq f”k{kk izcU/k lfefr] mÙkj izns”k uked lkslkbVh ds ek/;e ls ;k
fdlh vU; lkslkbVh ;k fudk; ds ek/;e ls( ;k
¼nks½ fdlh vU; laxBUk }kjk ftl ij rRle; fMQsUl ,UM bUVjuy
flD;wfjVh vkQ bafM;k :Yl] 1971 dk fu;e 33 ykxw gksrk gS] ;k mlds
lnL;ksa ;k leFkZdksa }kjk]
pyk;k tk jgk Fkk ;k Hkfo’; esa ik;k tk; fd pyk;k tk jgk gSA
3&& ¼1½ fu;r fnukad dks vkSj ls lHkh vuqlwfpr laLFkkvksa dk izcU/k ml fnukad ls
,d o’kZ dh vof/k ds fy;s jkT; ljdkj esa fufgr gksxk %
vuqlwfpr laLFkkvksa dk
izcU/k jkT; ljdkj esa
fufgr gksxk
ijUrq jkT; ljdkj] vf/klwpuk }kjk mi;ZqDr vof/k dks ,d ckj esa ,d o’kZ ;k de
le; ds fy, c<+k ldrh gS] fdUrq bl izdkj c<+kbZ x;h dqy vof/k dk ;ksx nks o’kZ ls
vf/kd ugha gksxkA
¼2½ jkT; ljdkj] vf/klwpuk }kjk] vuqlwph esa dksbZ vU; f”k{kk laLFkk lfEefyr dj
ldrh gS ftlds lEcU/k esa ml dk ;g lek/kku gks tk; fd mls] izR;{k ;k ijks{k :i ls]
jk’Vªh; Lo;a lsod la?k }kjk ;k fdlh vU; laxBu }kjk ftl ij ml le; fMQ sUl ,sUM
bUVjuy flD;wfjVh vkQ bafM;k :Yl] 1971 dk fu;e 33 ykxw gksrk gks] ;k muds lnL;ksa
;k leFkZadksa }kjk pyk;k tkrk gS vkSj xtV es a ,slh vf/klwpuk ds izdk”ku ij vuqlwph dks
rn~uqlkj la”kksf/kr le>k tk;xkA
¼3½ ,slh vuqlwfpr laLFkkvksa dh fLFkfr esa ftudk izcU/k fMQsUl ,.M bUVjuy
flD;wfjVh vkQ bafM;k :Yl] 1971 ds v/khu fuxZr ;k fuxZr ds :i esa rkRif;Zr fdlh
vkns”k ds vuqlj.k esa bl vf/kfu;e ds izkjEHk ds iwoZ ftyk fo|ky; fujh{kd ;k fdlh vU;
vf/kdkjh }kjk gkFk esa ys fy;k x;k gks] ;g le>k tk;xk fd mls mi/kkjk ¼1½ ds micU/kksa
ds v/khu fy;k x;k gS vkSj ,slh vuqlwfpr laLFkkvksa dk izcU/k bl /kkjk ds v/khu jkT;
ljdkj esa fufgr le>k tk;xk ekuks ;g vf/kfu;e lHkh lkjHkwr le; ij izo`Ùk Fkk %
ijUrq 28 Qjojh 1976 ds iwoZ jkT; ljdkj esa laLFkkvksa dk izcU/k ftl vof/k esa
bl izdkj fufgr Fkk] og vof/k ,sls fnukad ls ,d o’kZ dh vof/k vkSj mi/kkjk ¼1½ esa
mfYyf[kr o`f) dh vf/kdre vof/k ds vfrfjDr gksxhA
¼4½ mi/kkjk ¼1½ esa fufnZ’V vof/k dh lekfIr ds i”pkr~] lEc) laLFkk dk izcU/k ml
lkslkbVh ;k vU; fudk; dks izR;kofrZr gks tk;sxk] ftlls laLFkk dk izcU/k fy;k x;k Fkk %
69
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [/kkjk 4&5]
ijUrq jkT; ljdkj ,slh laLFkk dk izcU/k ,sls fudk; dks nsus ds iwoZ vis{kk dj
ldrh gS fd ,sls fudk; ds lnL; ,slh dk;Zokgh] tSlh fofufnZ’V dh tk;] ftlds vUrxZr]
;fn vko”;d gks] mlds “kklh fudk; dk iquxZBu Hkh gS] ;g lqfuf”pr djus ds mn~ns”; ls
djsaxs fd ,sls izR;korZu ds i”pkr~ f”k{kk laLFkk esa] tks f”k{kk nh tk;xh og /keZ fujis{krk ds
jk’Vªh; mn~ns”;ksa vkSj fofHkUu /kkfeZd lEiznk;ksa ds chp HkkoukRed ,dhdj.k ds vuq:i gksxhA
¼5½ “kadkvksa ds fuokj.k ds fy, ,rn~}kjk ;g ?kks’k.kk d h tkrh gS fd fdlh izdkj
dk dksbZ izfrdj ;k dksbZ vU; jkf”k ,slh lkslkbVh ;k vU; fudk; dks] ftldh dksbZ
vuqlwfpr laLFkk gks] mlds ,sls izcU/k ds lEcU/k esa] tks bl vf/kfu;e ds micU/kksa ds vuqlkj
mi;qZDr vLFkk;h vof/k ds fy, jkT; ljdkj ds ikl jgs] ns; ugha gksxhA
4&& ¼1½ jkT; ljdkj] lkekU; ;k fo”ks’k vkns”k }kjk] ftyk fo|ky; fujh{kd ;k
fdlh vU; vf/kdkjh dks ¼ftls ;gka vkxs ^^izkf/kd`r vf/kdkjh** dgk x;k gS½ fdlh vuqlwfpr
laLFkk dk izcU/k vius gkFk esas ysus ds fy, izkf/kd`r dj ldrh gS] vkSJ bl izdkj iz kf/kd`r
vf/kdkjh jkT; ljdkj ds v/kh{k.k vkSj funs”k esa ,slh laLFkk dk izcU/k djsxkA
ftyk fo|ky; fujh{kd
;k fdlh vU; vf/kdkjh
dks vuqlwfpr laLFkk dk
izcU/k vius gkFk es a ysus
ds fy, izkf/kd`r djus
dh jkT; ljdkj dh
“kfDr
¼2½ mi/kkjk ¼1½ ds v/khu dksbZ vkns ”k fuxZr fd;s tkus ij] vuqlwfpr laLFkk ds
izcU/k dk izHkkj izkf/kd`r vf/kdkjh esa fufgr gksxk] vkSj ,sls vkns”k ds fuxZr gksus ds Bhd iwoZ
,slh vuqlwfpr laLFkk ds izcU/k ds izHkkjh leLr O;fDr ,sls izcU/k ds izHkkjh ugha jgsaxs vkSj os
viuh vfHkj{kk esa ,sl h laLFkk ls lEc) leLr vkfLr;ka] ys[kk&cgh] jftLVj ;k vU;
nLrkost izkf/kd`r vf/kdkjh dks nsus vkSj mlds lEcU/k es amlds }kjk fuxZr fdlh vU;
funs”k dk vuqikyu djus ds fy, ck/; gksaxs %
ijUrq ;fn bl vf/kfu; ds izkjEHk gksus ds Bhd iwoZ fdlh vuqlwfpr laLFkk dk izcU/k
igys ls gh ftyk fo|ky; fujh{kd ;k fdlh vU; izkf/kd`r vf/kdkjh ds ikl gks rks ;g
le>k tk;xk fd og bl /kkjk ds v/khu ,sls vf/kdkjh esa bl izkdj fufgr gks x;h gS ekuksa
;g vf/kfu;e lHkh lkjHkwr le; ij izo`Ùk Fkk vkSj ,slk vf/kdkjh bl /kkjk ds v/khu jk T;
ljdkj }kjk lE;d :i ls izkf/kd`r FkkA
¼3½ fo”ks’kr%] vkSj mi/kkjk ¼2½ esa fufnZ’V izcU/k dh “kfDr dh O;kidrk ij izfrdwy
izHkko Mkys fcuk] izkf/kd`r vf/kdkjh dks v/;kidksa vkSj vU; deZpkfj;ksa dks fu;qDr djus vkS j
mudh lsok lekIr djus dh “kfDr vkSj vuqlwfpr laLFkk ds v/;kidksa vkSj vU; deZpkfj;ksa
ds fo’k; esa vuq”kklfud “kfDr Hkh gksxh] ftlesa mudks inP;qr ;k fuyfEcr djus dk “kfDr]
vuqlwfpr laLFkk ls vklkUu ;k foU;kflr lEifÙk;ksa dk izc U/k djus dh “kfDr] vuqlwfpr
laLFkk ds cSad ys[kk dks pykus dh “kfDr] vkSJ vuqlwfpr laLFkk ds Nk=ksa ls Qhl olwy djus
dh “kfDr Hkh lfEefyr gSA
5&& ;fn dksbZ O;fDr bl vf/kfu;e ds izkjEHk ds i”pkr~ %& “kfLr;ka
¼d½ izkf/kd`r vf/kdkjh dks ,sls izcU/k ds lEcU/k esa ] ftlds fy, ,slk
vf/kdkjh izkf/kd`r fd;k x;k gS] vuqlwfpr laLFkk ls lEc) viuh vfHkj{kk dh dksbZ
vkfLr] ys[kk&cgh] jftLVj ;k dksbZ vU; nLrkost nsus esa vlQy jgrk gS] ;k
¼[k½ ,slh vuqlwfpr laLFkk dh fdlh lEifÙk dks j[ks jgs ;k mls gVkrk ;k
u’V djrk gS] ;k
¼x½ bl vf/kfu;e ds v/khu izkf/kd`r vf/kdkjh }kjk fuxZr fdlh fu ns”k
dk vuqikyu ugha djrk gS]
Rkks og ,slh vof/k ds fy, tks rhu o’kZ rd gks ldrh gS] dkjkokl ls ;k
tqekZus ls] tks nks gtkj :i;s rd gks ldrk gS ;k nksuksa ls n.Muh; gksxkA
70
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [/kkjk 6&8]
6&& ¼1½ fdlh vU; fof/k ;k fdlh lafonk ;k vU; fy[kr esa fdlh ckr ds gksrs
gq, Hkh] ;fn jkT; ljdkj dk ;g lek/kku gks tk; fd fdlh vuqlwfpr laLFkk ds fdlh
v/;kid dk lsok esa iwoZor~ cuk jguk] bl vf/kfu;e ds iz;kstuksa ds izfrdwy gS rks og]
fdlh le;] dksbZ dkj.k fn;s fcuk] uksfVl }kjk mldh lsok lekIr dj ldrh gSA
v/;kidksa dh fu;qfDr
lekIr djuk
¼2½ ,slh uksfVl dh vof/k rhu ekl ;k ml v/;kid ij ykxw lsok dh “krksZa esa]
;fn dksbZ gks] fofufnZ’V vof/k] tks Hkh de gks] gksxh %
ijUrq fdlh ,sls v/;kid dh lsok ,sls uksfVl ds fcuk ;k vis{kkd`r vYi uksfVl
ij lekIr dh tk ldrh gS vkSj ,slh lekfIr ij v/;kid] ;FkkfLFkfr] uksfVl dh vo f/k ds
fy;s ;k uksfVl rhu eghus ls ftruh de gks] mruh vof/k ds fy;s vius osru vkSj HkÙks dh]
;fn dksbZ gks] ml nj ij] ftl ij mls ,slh lekfIr ds Bhd iwoZ ik jgk Fkk] jkf”k ds cjkcj
/kujkf”k dh ekax vuqlwfpr laLFkk ls djus dk gdnkj gksxkA
¼3½ jkT; ljdkj vkns”k }kjk funs”k ns ldrh gS fd mi/kkjk ¼1½ }kjk mls iznÙk
“kfDr dk] ,slh ifjfLFkr;ksa esa vkSj ,slh “krksZa ds v/khu ] ;fn dksbZ gksa] tSlh funs”k esa
fofufnZ’V dh tk;] iz;ksx ;k fuoZgu bl fufeÙk fofufnZ’V fdlh vf/kdkjh ;k izkf/kdkjh }kjk
fd;k tk;xkA
¼4½ fdlh vuqlwfpr laLFkk ds v/;kid ;k vU; deZpkjh dh lsok dh lekfIr dk
dksbZ vkns”k] tks vf/kfu;e ds izkjEHk ds iwoZ fdlh izkf/kd`r vf/kdkjh }kjk fn;k x;k ;k fn;k
x;k rkRif;Zr gks] mi/kkjk ¼1½ ds v/khu mlds }kjk lE;d~ :i ls fn;k x;k le>k tk;xk
ekuksa og mi/kkjk ¼2½ ds v/khu fn;s x;s vkns”k }kjk bl fufeÙk lE;d~ :i ls izkf/kd`r Fkk]
vkSj mls fof/kekU; le>k tk;xk] Hkys gh mi/kkjk ¼1½ ;k mi/kkjk ¼2½ esa micfU/kr uksfVl u
nh x;h gks vkSj Hkys gh dksbZ vU; vkSipkfjd =qfV gks %
ijUrq izR;sd ,slk v/;kid ;k vU; deZ pkjh] ftldh lsok bl izdkj lekIr dh
tk;] vuqlwfpr laLFkk ls mi/kkjk ¼2½ eas mfYyf[kr /kujkf”k dh ekax djus dk gdnkj gksxkA
7&& ¼1½ fdlh O;fDr ds fo:) fdlh dk;Z ds fy, tks bl vf/kfu;e ;k mlds
v/khu fuxZr fdlh vkns”k ;k funs”k ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks ;k fd;s
tkus ds fy, vk”kf;r gks] dksbZ okn] vfHk;kstu ;k fof/kd dk;Zokgh ugha dh tk;xhA
¼2½ jkT; ljdkj ds fo:) fd lh ,sls dk;Z ls ] tks bl vf/kfu;e ds vuqlj.k esa
ln~Hkkouk ls fd;k x;k gks ;k fd;k tkuk v k”kf;r gks ;k fd;k x;k le>k tk; ] mRiUu
;k lEHkkfor fdlh {kfriwfrZ ds fy, dksbZ okn ;k vU; fof/kd dk;Zokgh ugha dh tk;sxhA
Lkn~Hkkouk ls dh x;h
dk;Zokgh dk laj{k.k
8&& ¼1½ mÙkj izns”k f”k{kk laLFkk ¼izca/k gkFk esa ysuk½ v/;lkns”k] 1976 ,rn~}kjk
fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh mDr v/;kns”k ds v/khu fd;k x;k dksbZ dk;Z ;k
dh xbZ dksbZ dk;Zokgh bl vf/kfu;e ds rnuq:i micU/kksa ds v/khu fd;k x;k dk;Z ; k dh
xbZ dk;Zokgh le>h tk;xh] ekuksa ;g vf/kfu;e lHkh lkjHkwr le; ij izo`Ùk FkkA
fujlu rFkk viokn
71
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [vuqlwph]
vuqlwph
vkxjk e.My
1& vkxjk 1- ljLorh fo|k efUnj bUVj dkyst] vkxjkA
2- ljLorh f”k”kq efUnj] lqHkk’k ikdZ] jdkcxat] vkxjkA
3- ljLorh fo|k efUnj] v”kksd uxj] yksgke.Mh] vkxjkA
4- ljLorh fo|k efUnj] d`’.k xkS”kkyk] “kkgxat] vkxjkA
5- ljLorh fo|k efUnj] fQjkstkckn] vkxjkA
6- ljLorh ekUVsljh Ldwy] fot; uxj dkyksuh] vkxjkA
2& vyxh<+ 1- ljLorh f”k”kq efUnj] /kqfj;k ckx] vyhx<+A
2- ljLorh f”k”kq efUnj] fldUnjkjko] vyhx<+A
3& ,Vk 1- jko egsUnz iky flag ljLorh f”k”kq efUnj] fcyjkexsV] dklxat] ,VkA
2- ljLorh f”k”kq efUnj] xatMqMokjk] ,VkA
3- ljLorh f”k”kq efUnj] ejgjk xsV] ,VkA
4& eSuiqjh 1- ljLorh fo|k efUnj] LVs”ku jksM] eSuiqjhA
2- f”k”kq efUnj iwoZ ek/;fed fo|ky;] eSuiqjhA
3- ljLorh f”k”kq efUnj] f”kdksgkckn] eSuiqjhA
4- ljLorh f”k”kq efUnj] csoj] eSuiqjhA
5& eFkqjk 1- f”k”kq efUnj] fd”ku xaxk yky njoktk] eFkqjkA
2- ljLorh f”k”kq efUnj] pksj ?kkV] o`Unkou] eFkqjkA
3- ljLorh f”k”kq efUnj] cynso] eFkqjkA
esjB e.My
1& esjB 1- ljLorh f”k”kq efUnj] iwohZ egkchj] esjBA
2- ljLorh f”k”kq efUnj] dksBh xsV] gkiqM+A
3- ljLorh f”k”kq efUnj] usg: uxj] xkft;kcknA
2& eqt¶Qjuxj 1- ljLorh f”k”kq efUnj] eqt¶QjuxjA
2- ljLorh f”k”kq efUnj] [krkSyhA
3- ljLorh f”k”kq efUnj] “kkeyhA
4- ljLorh f”k”kq efUnj] dLck tkulBA
3& cqyUn”kgj 1- ljLorh f”k”kq efUnj] flfoy ykbUl] cqyUn”kgjA
2- ljLorh f”k”kq efUnj] LVs”ku jksM] nknjhA
3- ljLorh f”k”kq efUnj] fldUnjkcknA
4- ljLorh f”k”kq efUnj] xqykoBhA
5- foosdkuUn cky efUnj] vkSjaxkcknA
6- foosdkuUn fo|kihB] nudkSj] cqyUn”kgjA
7- ljLorh cky efUnj] jkcwiqjkA
8- nsoukxjh bUVj dkyst] xwykoVh] cqyUn”kgjA
4& lgkjuiqj 1- deyk nsoh ctkSfj;k ljLorh f”k”kq efUnj ,oa ljLorh iwoZ ek/;fed fo|k eafnj]
uxjikfydk dkyksuh] lgkjuiqjA
2- foosdkuUn fo|k efUnj] d`’.kiqjk] lgkjuiqjA
3- jked`’.k ijegal fo|ky;] jk;okyk] lgkjuiqjA
72
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [vuqlwph]
bykgkckn e.My
1& bykgkckn 1- Xkserh Lekjd ljLorh f”k”kq efUnj] 314] lqHkk’k uxj] eeQksMZxat] iz;kx&2A
2- ljLorh f”k”kq efUnj] vkuank] Dykbo jksM] bykgkcknA
3- ljLorh f”k”kq fudsru] 23 dV?kj] iz;kxA
2& bVkok 1- ljLorh f”k”kq efUnj] iDdk rkykc] bVkokA
2- ljLorh f”k”kq efUnj] dLck fnfc;kiqj] bVkokA
3& Q:Z[kkckn 1- ljLorh f”k”kq efUnj] Q:Z[kkcknA
2- ljLorh f”k”kq efUnj] dk;exat] Q:Z[kkcknA
3- ljLorh f”k”kq efUnj] dUukStA
4- ljLorh f”k”kq efUnj] frjokA
5- ljLorh f”k”kq efUnj] fNcjkeÅA
6- fo|k efUnj twfu;j gkbZ Ldwy] dk;exatA
4& Qrsgiqj 1- ljLorh f”k”kq efUnj] [kkxk] Qrsgiqj
2- ljLorh f”k”kq efUnj] pkSd] QrsgiqjA
5& dkuiqj 1- egkjktk nsoh ljLorh f”k”kq efUnj] [kyklh ykbu] dkuiqjA
2- lukru /keZ ljLorh f”k”kq efUnj] dkS”kyiqjh] dkuiqjA
3- ljLorh f”k”kq efUnj] xksfoUnuxj] dkuiqjA
4- ljLorh f”k”kq efUnj] ds”kouxj] dkuiqjA
5- ljLorh f”k”kq efUnj] ts0ds0 iqjh] tkteÅ] dkuiqjA
6- ljLorh f”k”kq efUnj] ,p0 oh0 Vh0 vkbZ0 dkyksuh] dkuiqjA
7- ljLorh f”k”kq efUnj] jsy cktkj] dkuiqjA
8- ljLorh f”k”kq efUnj] f>a>d] dkuiqjA
9- ljLorh f”k”kq efUnj] iq[kjk;ka] dkuiqjA
10- nhu n;ky mik/;k;] mPprj ek/;fed fo|ky;] dkuiqjA
11- jke ykyk gk;j lsdsUMªh Ldwy] jkoriqj] dkuiqjA
12- Jh eqfu fgUnw gk;j lsdsUMjh Ldwy] xksfoUnuxj] dkuiqjA
y[kuÅ e.My
1& y[kuÅ 1- ljLorh f”k”kq efUnj] fujkykuxj] y[kuÅA
2- ljLorh f”k”kq efUnj] ekMy gkml] y[kuÅA
3- ljLorh f”k”kq efUnj] efygkckn] y[kuÅA
4- f”k”kq efUnj laLFkk] xkslkbZxat] y[kuÅA
2& [khjh 1- ljLorh f”k”kq efUnj] [khjhA
2- /keZlHkk bUVj dkyst] y[kheiqj&[khjhA
3- laLd`r ikB”kkyk] y[kheiqj&[khjhA
3& lhrkiqj 1- ljLorh f”k”kq efUnj] foosdkuUniqjh] lhrkiqjA
2- ljLorh f”k”kq efUnj] egksyh] lhrkiqjA
4& gjnksbZ 1- iVsy crklks jktjkuh bUVj dkyst] rsjok&xkSlxat] gjnksbZA
2- Hkkjrh; bUVj dkyst] ikyh] gjnksbZA
73
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [vuqlwph]
>kalh e.My
1& >kalh 1- ljLorh f”k”kq efUnj] >kalhA
2- ljLorh f”k”kq efUnj] eÅjkuhiqj] >kalhA
2& ckank 1- ljLorh f”k”kq efUnj] ckankA
2- jktsUnz ljLorh f”k”kq efUnj] djoh] ckankA
3- ljLorh f”k”kq efUnj] ekfudiqj] ckankA
4- jkeukFk jke fd”ku ljLorh f”k”kq efUnj] djoh] ckankA
3& gehjiqj 1- ljLorh f”k”kq efUnj] gehjiqjA
2- ljLorh f”k”kq efUnj] jkB] gehjiqjA
3- f”k”kq f”k{kk lnu] egksck] gehjiqjA
4- f”k”kq f”k{kk fudsru] dqjkjk] gehjiqjA
5- Ckkck jktkjke mPprj ek/;fed fo|ky;] >yks[kj] gehjiqjA
4& tkykSu 1- ljLorh f”k”kq efUnj] dksap] tkykSuA
2- ljLorh f”k”kq efUnj]tkykSuA
3- ljLorh f”k”kq efUnj] mjbZ] tkykSuA
4- “kkfyxzke ikBd bUVj dkyst] dksap] tkykSuA
5& yfyriqj 1- ljLorh f”k”kq efUnj] yfyriqjA
dqekÅa e.My
1& uSuhrky 1- ljLorh f”k”kq efUnj] gY}kuh] uSuhrkyA
2- ljLorh f”k”kq efUnj] Vudiqj] uSuhrkyA
3- ljLorh f”k”kq efUnj] jkeuxj] uSuhrkyA
4- ljLorh f”k”kq efUnj] [kVhek] uSuhrkyA
5- ljLorh f”k”kq efUnj] dk”khiqj] uSuhrkyA
6- ljLorh f”k”kq efUnj] flrkjxat] uSuhrkyA
7- ljLorh f”k”kq efUnj] fdPNk] uSuhrkyA
8- ljLorh f”k”kq efUnj] :nziqj] uSuhrkyA
9- ljLorh f”k”kq efUnj] cktiqj] uSuhrkyA
10- ljLorh f”k”kq efUnj] xnjiqj] uSuhrkyA
11- Twfu;j gkbZ Ldwy] gY}kuh] uSuhrkyA
12- Tkurk bUVj dkyst] :nziqj] uSuhrkyA
2& vYeksM+k 1- ljLorh f”k”kq efUnj] vYeksM+kA
2- ljLorh f”k”kq efUnj] ckxs”ojA
3- foosdkuUn cky efUnj] vYeksM+kA
4- foosdkuUn cky efUnj] ckxs”ojA
5- d`f’k mPprj ek/;fed fo|ky;] fot;iqj] ifV;k] vYeksM+kA
74
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [vuqlwph]
3& fiFkkSjkx<+ 1- ljLorh f”k”kq efUnj] fiFkkSjkx<+A
2- ljLorh f”k”kq efUnj] yksgk?kkV] fiFkkSjkx<+A
3- ljLorh f”k”kq efUnj] MhMhgkV] fiFkkSjkx<+A
4- f”k”kq efUnj] /kkjpwyk] fiFkkSjkx<+A
5- foosdkuUn fo|k efUnj] fiFkkSjkx<+A
Xk<oky e.My
1& nsgjknwu 1- ljLorh f”k”kq efUnj Ldwy] nsgjknwuA
2- ljLorh f”k”kq efUnj] _f’kds”k] nsgjknwuA
2& peksyh 1- ljLorh f”k”kq efUnj] tks”kheB] peksyhA
3& x<+oky 1- f”k”kq lnu] dksV}kj] x<+okyA
2- f”k”kq lnu] Jhuxj] x<+okyA
4& fVgjh&x<+oky 1- ljLorh f”k”kq efUnj] fVgjhA
5& mÙkjdk”kh 1- ljLorh f”k”kq efUnj] mÙkjdk”khA
okjk.klh e.My
1& Okkjk.klh 1- Hkkjrh; f”k”kq efUnj] flf)uxj ckx] okjk.klhA
2- vkn”kZ f”k{kk efUnj] HknSuh] okjk.klhA
3- fuosfnr f”k{kk lnu] flf)fxfj ckx] okjk.klhA
4- Hkkjrh; f”k”kq efUnj] f”koiqj] okjk.klhA
5- Hkkjrh; f”k”kq efUnj] Hknksgh] okjk.klhA
6- Ckky fudsru] iwohZ cktkj] eqxyljk;] okjk.lhA
7- Hkkjrh; f”k”kq efUnj] jke uxj] okjk.klhA
8- Hkkjrh; f”k”kq fudsru] yadk] okjk.klhA
9- Hkkjrh; f”k”kq efUnj] baxfyf”k;k ysu] okjk.klhA
10- fo|k efUnj] eMqokfMg] okjk.klhA
11- lejFk cky fo|ky;] xksc/kZu ljk;;] okjk.klhA
12- Hkkjrh; f”k”kq efUnj] lS¸;n jtk] okjk.klhA
13- Hkkjrh; f”k{kk efUnj mPprj ek/;fed fo|ky;] baxfyf”k;k ykbu] okjk.klhA
2& Ckfy;k 1- ljLorh f”k”kq efUnj] eksgYyk txnh”kiqj] cfy;kA
2- ljLorh f”k”kq efUnj] fldUnjiqj Vkmu] cfy;kA
3- ljLorh f”k”kq efUnj] csYFkjk jksM] cfy;kA
3& xkthiqj 1- ljLorh f”k”kq efUnj] laxrdyk] jk;xat] xkthiqjA
2- ljLorh f”k”kq efUnj] taxhiqj] xkthiqjA
3- ljLorh f”k”kq efUnj] jfoUnziqjh] xkSjkcktkj] xkthiqjA
4- ljLorh f”k”kq efUnj] tefu;k] xkthiqjA
5- dke[;k cky fo|k eafnj] xgej] xkthiqjA
6- vkn”kZ f”k”kq efUnj] eqgenkckn] ;wlqQiqj ¼”kghnuxj½] xkthiqjA
7- losZ”ojh f”k”kq efUnj] lSniqj] xkthiqjA
8- vkn”kZ cky fo|k fudsru] fnynkjuxj] xkthiqjA
75
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [vuqlwph]
4& tkSuiqj 1- Lkjkst ckyk fudsru] dsjkdr] tkSuiqjA
2- ljLorh f”k”kq efUnj] “kkgxat] tkSuiqjA
3- foosdkuUn f”k”kq efUnj] efM+;kgwa] tkSuiqjA
4- ljLorh f”k”kq efUnj] eNyh”kgj] tkSuiqjA
5- iafMr nhu n;ky mik/;k; ljLorh f”k”kq efUnj] eqaxjk ckn”kkgiqj] tkSuiqjA
6- ljLorh f”k”kq efUnj] tkSuiqjA
7- f”k”kq efUnj] jkeiqj] ftyk tkSuiqjA
8- Hkkjrh; fo|k efUnj] eksgYyk [kkluiqj] tkSuiqjA
5& fetkZiqj 1- ljLorh f”k”kq efUnj] x.ks”kxat] fetkZiqjA
2- Hkkjrh; f”k”kq efUnj] ukj?kkV] fetkZiqjA
3- f”k”kq f”k{kk fudsru] vkscjk] fetkZiqjA
4- Hkkjrh; fo|ky;] ?kksjoj] fetkZiqjA
5- Ekk/kks fo|ky; bUVj dkyst] iq:’kksÙke] fetkZiqjA
6- foU/; fo|kihB] foU/;kpy] fetkZiqjA
:gsy[k.M e.My
1& cjsyh 1- ljLorh f”k”kq efUnj] ihyhHkhr jksM] cjsyhA
2- foosdkuUn ljLorh f”k”kq efUnj] dLck vkaoyk] cjsyhA
3- ljLorh f”k”kq efUnj] Qjhniqj] cjsyhA
4- ljLorh f”k”kq efUnj] cjsyhA
5- Jhd`’.k twfu;j gkbZ Ldwy] uokcxat] cjsyhA
2& fctukSj 1- ljLorh f”k”kq efUnj] vQtyx<+] fctukSjA
2- ljLorh f”k”kq efUnj] pkaniqj] fctukSjA
3- ljLorh f”k”kq efUnj] uwjiqj] fctukSjA
4- ljLorh f”k”kq efUnj] /kkeiqj] fctukSjA
3& cank;w 1- Jh jke ljLorh f”k”kq efUnj] cnk;awA
2- n;kuUn ljLorh f”k”kq efUnj] lgloku] cnk;waA
3- ljLorh f”k”kq efUnj] m>kuh] cnk;waA
4- v”kjQh nsoh ljLorh f”k”kq efUnj] fclkSyh] cnk;waA
5- ljLorh f”k”kq efUnj] blykeuxj] cnk;waA
4& ihyhHkhr 1- ljLorh f”k”kq efUnj] ihyhHkhrA
2- ljLorh f”k”kq efUnj] iwjuiqj] ihyhHkhrA
3- ljLorh f”k”kq efUnj] chlyiqj] ihyhHkhrA
4- ljLorh f”k”kq efUnj] fcylUMk] ihyhHkhrA
5- Lkukru /keZ ckads fcgkjh jkek bUVj dkyst] ihyhHkrA
5& jkeiqj 1- ljLorh f”k”kq efUnj] jkeiqjA
6& “kkgtgkaiqj 1- ljLorh f”k”kq efUnj] “kkgtgkaiqjA
2- ljLorh f”k”kq efUnj] frygj] “kkgtgkaiqjA
76
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [vuqlwph]
3- ljLorh f”k”kq efUnj] tykykckn] “kkgtgkaiqjA
4- ljLorh f”k”kq efUnj] [kqnkxat] “kkgtgkaiqjA
5- Ykkyk gjh jke fo|ky;] [kqnkxat] “kkgtgkaiqjA
7& eqjknkckn 1- ljLorh f”k”kq efUnj] pUnkSlh] eqjknkcknA
xkSj[kiqj e.My
1& Xkksj[kiqj 1- ljLorh f”k”kq efUnj] xksj[kiqjA
2- ljLorh f”k”kq efUnj] ukSruoka] xksj[kiqjA
3- ljLorh f”k”kq efUnj] fllok] xksj[kiqjA
4- Jherh lqnkek nsoh ljLorh f”k”kq efUnj] cM+gyxat] xksj[kiqjA
5- Xkksiky f”k”kq efUnj] xksyk] xksj[kiqjA
6- xksiky f”k”kq efUnj] ujsUnz cktkj] pkSjhpkSjk] xksj[kiqjA
7- Xkksiky f”k”kq efUnj] lgtuoka] xksj[kiqjA
2& vktex<+ 1- ljLorh f”k”kq efUnj] vktex<+A
2- ljLorh f”k”kq efUnj] eÅ] vktex<+A
3- ljLorh f”k”kq efUnj] dksikxat] vktex<+A
4- ljLorh f”k”kq efUnj] ?kslh] vktex<+A
5- ljLorh f”k”kq efUnj] e/kqcu] vktex<+A
6- ljLorh f”k”kq efUnj] nksgjh?kkV] vktex<+A
7- ljLorh f”k”kq efUnj ljk;ehj] vktex<+A
8- ljLorh f”k”kq efUnj] ykyxat] vktex<+A
9- ljLorh f”k”kq efUnj] Qwyiqj] vktex<+A
10- cky f”k”kq lnu] cjok] vktex<+A
3& cLrh 1- ljLorh f”k”kq efUnj] ukSx<+] cLrhA
2- ljLorh f”k”kq efUnj] ckalh] cLrhA
3- ljLorh f”k”kq efUnj] jkSrk pkSjkgk] cLrhA
4- ljLorh f”k”kq efUnj] jktkcktkj] cLrhA
4& nsofj;k 1- ljLorh f”k”kq efUnj] redqgh jksM] nsofj;kA
2- ljLorh f”k”kq efUnj] iMjkSuk] nsofj;kA
3- ljLorh f”k”kq efUnj] jkedksyk] nsofj;kA
4- ljLorh f”k”kq efUnj] [kM~Mk] nsofj;kA
5- ljLorh f”k”kq efUnj] HkVuh] nsofj;kA
6- ljLorh f”k”kq efUnj] fNrkSuh] nsofj;kA
7- ljLorh f”k”kq efUnj] y{ehxat] nsofj;kA
8- ljLorh f”k”kq efUnj]rEdqgh jkt] nsofj;kA
9- ljLorh f”k”kq efUnj] cjgt] nsofj;kA
10- ljLorh f”k”kq efUnj] bUnqiqj] nsofj;kA
11- ljLorh f”k”kq efUnj] cksnokj] nsofj;kA
77
[mÙkj izns”k f”k{kk laLFkk ¼izcU/k gkFk esa ysuk½ vf/kfu;e] 1976] [vuqlwph]
12- ljLorh f”k”kq efUnj] ykj] nsofj;kA
13- ljLorh f”k”kq efUnj] nsofj;kA
QStkckn e.My
1& QStkckn 1- ljLorh f”k”kq efUnj] gSnjxat] QStkcknA
2- ljLorh f”k”kq efUnj] xkslkbZxat] QStkcknA
3- ljLorh f”k”kq efUnj] vdcjiqj] QStkcknA
4- ljLorh f”k”kq efUnj] VkaMk] QStkcknA
5- ljLorh f”k”kq efUnj] jkeuxj dkyksuh] QStkcknA
6- Jh n;kuUn ljLorh f”k”kq efUnjh] tykyiqj] QStkcknA
7- vfuy ljLorh fo|k efUnj] othjxat] QStkcknA
2& cgjkbp 1- ljLorh f”k”kq efUnj] cgjkbpA
2- ljLorh f”k”kq efUnj] ukuikjk] cgjkbpA
3- ljLorh f”k”kq efUnj] fHkaxk] cgjkbpA
4- ljLorh f”k”kq efUnj] i;kxiqj] cgjkbpA
5- ljLorh f”k”kq efUnj] tjoy] cgjkbpA
6- ljLorh f”k”kq efUnj] f”koiqj] cgjkbpA
3& ckjkcadh 1- ljLorh f”k”kq efUnj] ckjkcadhA
2- ljLorh f”k”kq efUnj] Qrsgiqj] ckjkcadhA
3- ljLorh f”k”kq efUnj] jkelusgh ?kkV] lqesjxat] ckjkcadhA
4- Ekgkchj cky fo|k efUnj twfu;j gkbZ Ldwy] nfj;kckn] ckjkcadhA
5- uUn fd”kksj cky fo|k efUnj] :nkSyh] ckjkcadhA
6- uUn fd”kksj ckfydk fo|ky;] :nkSyh] ckjkcadhA
4& xksaMk 1- ljLorh f”k”kq efUnj] xks.MkA
2- ljLorh f”k”kq efUnj] eudkiqj jksM] xks.MkA
3- Ckkck xjhcnkl ljLorh f”k”kq efUnj] mrjkSyk] xks.MkA
4- ljLorh f”k”kq efUnj] duZyxat] xks.MA
5- ljLorh f”k”kq efUnj] cyjkeiqj] xks.MkA
6- ljLorh f”k”kq efUnj] rqylhiqj] xks.MkA
7- ljLorh f”k”kq efUnj] uokcxat] xks.MkA
5& izrkix<+ 1- ljLorh f”k”kq efUnj] izrkix<+A
2- ljLorh f”k”kq efUnj] iV~Vh] izrkix<+A
6& lqYrkuiqj 1- ljLorh f”k”kq efUnjh] lqYrkuiqjA
2- ljLorh f”k”kq efUnj] eqlkfQj[kkuk] lqYrkuiqjA
78
THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (TAKING
OVER OF MANAGEMENT) ACT, 19761
[U.P. ACT NO. 18 OF 1976]
[Authoritative English Text of the Uttar Pradesh Shihsha Shanstha (Prabandha Hath
Man Lana) Adhiniyam, 1976]
AN
ACT
to provide for the taking over in the public interest of the management of educational
institutions run directly or indirectly by unlawful organizations or by their members or
sympathizers.
WHEREAS by the Central Government’s Order no. SO -306(E), dated July 3, 1975
the Central Government directed that rule 33 of the Defence and Internal Security of India
Rules, 1971, shall apply to certain organizations including the organization known as
Rashtriya Swayam Sewak Sangh;
AND WHEREAS the said organization, namely the Rashtriya Swayam Sewak Sangh
or its members or sympathizers are known to have been running, directly or indirectly, the
educational institutions specified in the Schedule;
AND WHEREAS as a result of the action taken against the said organization and
persons, places and funds connected with it, the management of the said institutions was
disrupted and it was apprehended that the continued running of the said educational
institutions was likely to be interrupted;
AND WHEREAS with a view to maintaining the imparting of instruction in the said
educational institutions in a proper manner and without being vitiated by the ideology of
the said organization, the State Government took over through it s officers the management
of the said educational institutions on different dates from July 1975 onwards;
AND WHEREAS the formal or informal instruction that used to be imparted in the
said educational institutions, before their management was so taken ove r, tended to
misguide the children studying therein, and to inculcate feelings of communalism in their
impressionable minds, and it is apprehended that if such instruction be permitted to be
continued the maintenance of harmony between different religious communities in India
may be prejudiced and the process of emotional integration among them be retarded;
AND WHEREAS it is apprehended that other organizations to which the said rule 33
of the Defence and Internal Security of India Rules, 1971, apply or the ir members or
sympathizers, may also be found to run educational institutions in which the instruction
imparted, formally or informally, may likewise end to misguide the children studying
therein and inculcate in their impressionable minds feelings contrar y to the national
objectives of secularism and emotional integration between different religious
communities;
AND WHEREAS it is accordingly in the public interest to take over the management
of the aforesaid educational institutions for a temporary period;
NOW THEREFORE, it is hereby enacted in the Twenty -seventh Year of the Republic
of India, as follows:-
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 Educational Institutions (Taking
Over of Management) Act, 1976;
(2) It extends to the whole of Uttar Pradesh
(3) It shall be deemed to have come into force on February 28, 1976.
1. For statements of objects and Reasons, please see Uttar Pradesh Gazette Extraordinary, dated April 5, 1976.
79
[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Section 2-3]
Definitions 2- In this Act –
(a) “appointed date” means –
(i) in relation to educational institution specified in the Schedule in
the first instance, the date of commencement of this Act;
(ii) in relation to an educational institution specified subsequently by
notification under sub -section (2) of section 3, the date of publicatio n of
such notification in the Gazette;
(b) “Scheduled institution” means an educational institution specified in the
Schedule, being an institution which was being run, or may in future be found to
be run, directly or indirectly –
(i) by the organization known as the Rashtriya Swayam Sewak Sangh
or by its members or sympathizers, whether through the society known as
Shishu Shiksha Prabandh Samiti, Uttar Pradesh or through any other
society or body whatsoever : or
(ii) by any other organization to which ru le 33 of the Defence and
Internal Security of India Rules, 1971, for the time being applies, or by its
members or sympathizers.
Management
of the
scheduled
institutions to
vest in the
State
Government
3- (1) On and from the appointed date, the manage ment of all scheduled
institutions shall vest in the State Government for a period of one year from such
date :
Provided that the State Government may by notification extend the aforesaid
period by one year or less at a time, so, however, that the total pe riod of extension
does not exceed two years in the aggregate.
(2) The State Government may by notifi cation include in the Schedule any
other educational ins titution in respect of which it is satisfied that it is being run,
directly or indirectly, by the Rashtriya Swayam Sewak Sangh or by any other
organization to which rule 33 of the Defence and Internal Security of India Rules,
1971, for the time being applie s, or by their members or sympathizers, and upon
the publication of such notification in the Gaze tte the Schedule shall be deemed to
be amended accordingly.
(3) In the case of scheduled institutions the management of which has before
the commencement of this Act been taken over by the District Inspector of Schools
or any other officer in pursuance of any order issued or purporting to have been
issued under the Defence and Internal Security of India Rules, 1971, such taking
over shall be deemed to have been effected under the provisions of sub -section (1)
and the management of such scheduled institutio ns shall be deemed to have vested
in the State Government under this section as if this Act were in force at all
material times :
Provided that the period during which, the management of the institutions was
so vested in the State Government prior to the t wenty-eighth day of February,
1976, shall be in addition to the period of one year from such date and the
maximum period of extension mentioned in sub-section (1).
(4) After the expiry of the period referred to in sub -section (1), the
management of the ins titution concerned shall revert to the society or other body
from which the management of the institution was taken over :
80
[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Section 4-5]
Provided tha t the State Government may before handing over the
management of such institution to such body require that the members of such
body shall take such steps as may be specified, including, if necessary, the
reconstitution of the governing body thereof, with a view to ensuring that the
instruction that would be imparted in the educational institution after such
reversion would fall in line with the national objectives of secularism and
emotional integration between different religious communities.
(5) For the removal of doubts is hereby declared that no compensation or any
other amount whatsoever shall be due to the society or other body owning a
scheduled institution in respect of its management, remaining with the State
Government for a temporary period as a foresaid in accordance with the provisions
of this Act.
Power of
the State
Government
to authorize
District
Inspector of
Schools or any
other officer to
take over
management
of scheduled
Institution
4- (1) The State Government may, by a general or special order, authorize the
District Inspector of Schools or any other officer (hereinafter called the
“authorized officer”) to take over the management of any scheduled institution,
and the officer so authorized shall, under the superintendence and dire ctions of the
State Government, carry on the management of such institution .
(2) On the issue of an order under sub-section (1) the charge of management of
the scheduled institution shall vest in the authorized officer, and all persons in
charge of the ma nagement of such scheduled institution immediately before the
issue of such order shall cease to be in charge of such management and shall be
bound to deliver to the authorized officer all assets, books of accounts, registers or
other document in their custody relating to such institution and to comply with any
other direction issued by him in connection therewith :
Provided that in case the management of any scheduled institution is already
with the District Inspector of Schools or any other authorized off icer immediately
before the commencement of this Act, it shall be deemed to have vested in such
officer under this section as if this Act were in force at all material times and such
officer were duly authorized by the State Government under this section.
(3) In particular, and without prejudice to the generality of the power of
management referred to in sub-section (2), the authorized officer shall have powers
to appoint and terminate the services of teachers and other employees, and also
disciplinary powers, including power of dismissal or suspension, over the teachers
and other employees of the scheduled institution, the power to manage the
properties appurtenant to or endowed for the scheduled institution, the power to
operate bank accounts of the schedu led institution, and the power to realize fees
from the students of the scheduled institution.
Penalties 5- If any person, after commencement of this Act –
(a) fails to deliver to the authorized officer any assets, books of account
register or any other documents in his custody relating to the scheduled
institution in respect of the management of which such officer has been
authorized ; or
(b) retains any property of such scheduled institution or removes or
destroys it; or
(c) fails to comply with any d irection issued by the authorized officer
under this Act;
he shall be punishable with imprisonment for a term which may extend to
three years or with fine which may extend to two thousand rupees or with both.
81
[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Section 6-8]
Termination of
appointment of
teachers
6- (1) Notwithstanding anything contained in any other law or in any contract or
other instrument, if the State Government is satisfied that the c ontinuance in
service of a teacher of a scheduled institution is prejudicial to the purposes of this
Act, it may, at any time, by notice, without assigning any reason, terminate his
services.
(2) The period of such notice shall be three months or the perio d specified in
the conditions of service, if any, applicable to him, whichever is less :
Provided that the services of any such teacher may be terminated, without
such notice or by a shorter notice, and on such termination, the teacher shall be
entitled to claim from the scheduled institution a sum equivalent to the amount of
his pay plus allowances, if any, for the period of notice or, as the case may be, for
the period by which such notice falls short of three months, at the same rates at
which he was drawing immediately before such termination
(3) The State Government may by order direct that the power conferred on it
by sub-section (1) shall, in such circumstances and under such conditions, if any,
as may be specified in the direction, be exercised or di scharged by any officer or
authority specified in this behalf.
(4) Any order of termination of services of a teacher or other employee of a
scheduled institution passed or purpo rted to be passed by an authoris ed officer
before the commencement of this Act shall be deemed to be duly passed by him
under sub -section (1) as if he were duly authorized by a direction under sub -
section (2) in this behalf, and shall be deemed to be valid notwithstanding that no
notice as provided in sub -section (1) or sub -section (2) was given and
notwithstanding any other defect of form :
Provided that every such teacher or other employee whose services were so
terminated shall be entitled to claim a sum mentioned in sub -section (2) from the
scheduled institution.
Protection of
action taken
in good faith
7- (1) No suit, prosecution or legal proceedings shall lie against any person for
anything which is in good faith done or intended to be done in pursuance of this
Act or any order or direction issued there under.
(2) No suit or o ther legal proceedings shall lie against the State Government
for any damage caused or likely to be caused by anything which is in good faith
done or intended to be done or deemed to be done in pursuance of this Act.
Repeal and
saving
8- (1) The Uttar Pradesh Educational Institutions (Taking Over of Management)
Ordinance, 1976 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the
said Ordinance shall be deemed to have been done or taken under the
corresponding p rovisions of this Act as if this Act were in force at all material
times.
82
[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Schedule]
SCHEDULE
AGRA DIVISION
1. Agra 1. Saraswati Vidya Mandir Inter College, Agra.
2. Saraswati Shishu Mandir, Subhas Park, Rakabganj, Agra.
3. Saraswati Vidya Mandir, Ashok Nagar, Loha Mandi, Agra.
4. Saraswati Vidya Mandir, Krishna Gaushala, Shahganj, Agra.
5. Saraswati Vidya Mandir, Firozabad, Agra.
6. Saraswati Montessori School, Vijaynagar Colony, Agra.
2. Aligarh 1. Saraswati Shishu Mandir, Ghuriyabagh, Aligarh.
2. Saraswati Shishu Mandir, Sikandra-rao, Aligarh.
3. Etah 1. Rao Mahendra Pal Singh Saraswati Shishu Mandir, Bilram Gate, Kasganj,
Etah.
2. Saraswati Shishu Mandir, Ganj Dundwara, Etah.
3. Saraswati Shishu Mandir, Marhara Gate, Etah.
4. Mainpuri 1. Saraswati Shishu Mandir, Station Road, Mainpuri.
2. Shishu Mandir Purva Madhyamik Vidyalaya, Mainpuri.
3. Saraswati Shishu Mandir, Shikohabad, Mainpuri.
4. Saraswati Shishu Mandir, Bebar, Mainpuri.
5. Mathura 1. Shishu Mandir, Kishan Ganga, Lal Darwaja, Mathura.
2. Saraswati Shishu Mandir, Chorghat, Vrindaban, Mathura.
3. Saraswati Shishu Mandir, Baldeo, Mathura.
MEERUT DIVISION
1. Meerut 1. Saraswati Shishu Mandir, Purwa Mahavir, Meerut.
2. Saraswati Shishu Mandir, Kothi Gate, Hapur.
3. Saraswati Shishu Mandir, Nehrunagar, Gaziabad.
2. Muzaffar-
nagar
1. Saraswati Shishu Mandir, Muzaffarnagar.
2. Saraswati Shishu Mandir, Khatoli.
3. Saraswati Shishu Mandir, Shamali.
4. Saraswati Shishu Mandir, Jansath.
3. Bulandshar 1. Saraswati Shishu Mandir, Civil Lines, Bulandshar.
2. Saraswati Shishu Mandir, Station Road, Dadri.
3. Saraswati Shishu Mandir, Sikandrabad.
4. Saraswati Shishu Mandir, Gulawati.
5. Vivekanand Balmandir, Aurangaba.
6. Vivekanand Vidyapith, Dankaur, Bulandshar.
7. Saraswati Bal Mandir, Rabupura.
8. Deo Nagri Inter College, Gulwati, Bulandshar.
4. Saharanpur 1. Kamla Devi B ajoria Saraswati Shishu Mandir, Evam Saraswati Purva
madhyamik Vidya Mandir, Nagarpalika Colony, Saharanpur.
2. Vivekanand Vidya Mandir, Krishanpura, Saharanpur.
3. Ram Krishna Paramhansa Vidyalaya, Raiwala, Saharanpur.
83
[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Schedule]
ALLAHABAD DIVISION
1. Allahabad 1. Gomti Smarak Saraswati Shishu Mandir, 314 Subhas Nagar, Mumfordganj,
Prayag-2.
2. Saraswati Shishu Mandir, Ananda, Clive Road, Allahabad.
3. Saraswati Shishu Niketan, 23, Kathaghar, Prayag.
2. Etawah 1. Saraswati Shishu Mandir, Pakkatalab, Etawah.
2. Saraswati Shishu Mandir, Kasba Debiapur, Etawah.
3. Farrukhabad 1. Saraswati Shishu Mandir, Farrukhabad.
2. Saraswati Shishu Mandir, Kayamganj, Farrukhabad.
3. Saraswati Shishu Mandir, Kannauj.
4. Saraswati Shishu Mandir, Tirwa
5. Saraswati Shishu Mandir, Chibramau.
6. Vidya Mandir Junio High School, Kayamganj.
4. Fetehpur 1. Saraswati Shishu Mandir, Khaga, Fatehpur.
2. Saraswati Shishu Mandir, Chowk, Fatehpur
5. Kanpur 1. Maharaja Devi Saraswati Shishu Mandir, Khalasi Line, Kanpur.
2. Sanatan Dharam Saraswati Shishu Mandir, Kaushalpuri, Kanpur.
3. Saraswati Shishu Mandir, Govindnagar, Kanpur.
4. Saraswati Shishu Mandir, Keshonagar, Kanpur.
5. Saraswati Shishu Mandir, J.K. Puri, Jajmau, Kanpur.
6. Saraswati Shishu Mandir, H.B.T.I. Colony, Kanpur.
7. Saraswati Shishu Mandir, Railbazar, Kanpur.
8. Saraswati Shishu Mandir,Jhinjhak, Kanpur.
9. Saraswati Shishu Mandir, Pukhrayan, Kanpur.
10. Deen Dayal Upadhyay Higher Secondary School, Kanpur.
11. Ram Lala Higher Secondary School, Rawatpur, Kanpur
12. Sri Muni Hindu Higher Secondary School, Govindnagar, Kanpur.
LUCKNOW DIVISION
1. Lucknow 1. Saraswati Shishu Mandir, Niralanagar, Lucknow.
2. Saraswati Shishu Mandir, Model House, Lucknow.
3. Saraswati Shishu Mandir, Malihabad, Lucknow.
4. Shishu Mandir Sanstha, Gosainganj, Lucknow.
2. Kheri 1. Saraswati Shishu Mandir, Kheri.
2. Dharam Sabha Inter College, Lakhimpur, Kheri.
3. Sanskrit Pathshala, Lakhimpur, Kheri.
3. Sitapur 1. Saraswati Shishu Mandir, Vivekanandpuri, Sitapur
2. Saraswati Shishu Mandir, Maholi, Sitapur.
4. Hardoi 1. Patel Bataso Rajrani Inter College, Terwa, Gausganj, Hardoi.
2. Bhartiya Inter College, Pali, Hardoi
84
[U. P. Educational Institutions (Taking Over of Management) Act, 1976] [Schedule]
JHANSI DIVISION
1. Jhansi 1. Saraswati Shishu Mandir, Jhansi.
2. Saraswati Shishu Mandir, Mauranipur, Jhansi.
2. Banda 1. Saraswati Shishu Mandir, Banda.
2. Rajendra Saraswati Shishu Mandir, Karvi, Banda.
3. Saraswati Shishu Mandir, Manikpur, Banda.
4. Ramnath Ram Krishna Saraswati Shishu Mandir, Karvi, Banda.
3. Hamipur 1. Saraswati Shishu Mandir, Hamirpur.
2. Saraswati Shishu Mandir, Rath, Hamirpur.
3. Shishu Shiksha Sadan, Mahoba, Hamirpur.
4. Shishu Shiksha Niketan, Kurara, Hamirpur.
5. Baba Raja Ram Higher Secondary School, Jhalokar, Hamirpur.
4. Jalaun 1. Saraswati Shishu Mandir, Konch, Jalaun.
2. Saraswati Shishu Mandir, Jalaun.
3. Saraswati Shishu Mandir, Orai, Jalaun.
4. Salig Ram Pathak Inter College, Konch, Jalaun.
5. Lalitpur 1. Saraswati Shishu Mandir, Lalitpur.
KUMAUN DIVISION
1. Naini Tal 1. Saraswati Shishu Mandir, Haldwani, Naini Tal.
2. Saraswati Shishu Mandir, Tanakpur, Naini Tal.
3. Saraswati Shishu Mandir, Ramnagar, Naini Tal.
4. Saraswati Shishu Mandir, Khatima, Naini Tal.
5. Saraswati Shishu Mandir, Kashipur, Naini Tal.
6. Saraswati Shishu Mandir, Sitarganj, Naini Tal.
7. Saraswati Shishu Mandir, Kitcha, Naini Tal.
8. Saraswati Shishu Mandir, Rudrapur, Naini Tal.
9. Saraswati Shishu Mandir, Bazpur, Naini Tal.
10. Saraswati Shishu Mandir, Gadarpur, Naini Tal.
11. Junior High School, Haldwani, Naini Tal.
12. Janta Inter College, Rudrapur, Naini Tal.
2. Almora 1. Saraswati Shishu Mandir, Almora.
2. Saraswati Shishu Mandir, Bageshwar.
3. Vivekananda Bal Mandir, Almora.
4. Vivekananda Bal Mandir, Bageshwar.
5. Krishi Uchchtar Madhyamik Vidyalaya, Vijaypur Patiya, Almora.
85
[U. P. Educational Institutions (Taking Excerpt shown. Open the full act in Lexace.