LexThe Uttar Pradesh Education Institutions (Prevention of Dissipation of Assets) Act, 1974
Uttarakhand · state statute
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mŸkj izns”k “kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974
¿m0 iz0 vf/kfu;e la[;k 3] 1975À
The Uttar Pradesh Education Institutions (Prevention
of Dissipation of Assets) Act, 1974
[U. P. Act No. 3 of 1975]
mŸkj izns”k “kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 19741
¿m0 iz0 vf/kfu;e la[;k 3] 1975À
¿mŸkj izns”k fo/kku lHkk us fnuk¡d 7 vxLr] 1974 bZ0 rFkk mŸkj i zns”k fo/kku
ifj’kn~ us fnuk¡d 14 vxLr] 1974 bZ0 dh cSBd eas Lohd`r fd;kA
^^Hkkjr dk lafo/kku^^ ds vuqPNsn 201 ds vUrxZr jk’Vªifr egksn; us fnuk¡d 17
Qjojh] 1975 bZ0 dks vuqefr iznku dh rFkk mŸkj izns”kh; ljdkjh vlk/kkj.k xtV eas
fnuk¡d 3 ekpZ] 1975 bZ0 dks izdkf”kr gqvkAÀ
“kSf{kd laLFkkvkas dh vkfLr;ksa ds viO;; dks fuokfjr djus ds v/;qik;ksa dh O;oLFkk
djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; dk iPphlosa o’kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mŸkj izns”k “kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk
fuokj.k½ vf/kfu;e] 1974 dgyk;sxkA
¼2½ bldk foLrkj lEiw.kZ mŸkj izns”k eas gksxkA
laf{kIr uke rFkk foLrkj
2&& tc rd fd izlax ls vU;Fkk visf{kr u gks] bl vf/kfu;e eas %& ifjHkk’kk,a
¼d½ ^funs”kd^ dk rkRi;Z] ;FkkfLFkfr] f”k{kk funs”kd ¼mPprj f”k{kk½ ;k
f”k{kk funs”kd ¼ek/;fed f”k{kk½ ls gS vkSj blds vUrxZr funs”kd }kjk rnFkZ
izkf/kd`r vij f”k{kk funs”kd] la;qDr f”k{kk funs”kd] mif”k{kk funs”kd] ftyk
fo|ky; fujh{kd ;k laHkkxh; ckfydk fo|ky; fujhf{kdk Hkh gS(
¼[k½ ^laLFkk^ ;k ^”kSf{kd laLFkk^ dk rkRi;Z ek/;fed f”k{kk ifj’kn~ mŸkj
izns”k }kjk ekU;rkizkIr fdlh laLFkk ;k mŸkj izns”k vf/kfu;e }kjk ;k mlds v/khu
LFkkfir fdlh fo”ofo|ky; ls lEc) vFkok mlds }kjk ekU;rk izkIr fdlh mikf/k
egkfo|ky; ;k LukrdksŸkj egkfo|ky; ls gS] fdUrq blds vUrxZr ,slh laLFkk
ugha gS] ftldk iks’k.k dsUnzh; ljdkj jkT; ljdkj ;k fdlh LFkku h; izkf/kdkjh
}kjk fd;k tkrk gks(
¼x½ fdlh laLFkk ds laca/k eas] ^izcU/kra=^ dk rkRi;Z ,slh izcU/k lfefr ;k
vU; fudk; ;k O;fDr ls gS] ftls ml laLFkk ds dk;Zdykiksa dk izcU/k djus dk
Hkkj fn;k x;k gks(
¼?k½ fdlh laLFkk ds laca/k eas] ^laifŸk^ ds vUrxZr laLF kk dh vFkok iw.kZr%
;k vuU; :Ik ls laLFkk ds ykHkkFkZ foU;kflr lHkh LFkkoj laifŸk;ka Hkh gS] ftlds
vUrxZr ,slh Hkwfe] Hkou vkSj ,slh laifŸk ls] tks izcU/kra= ds LokfeRo] dCts] “kfDr
;k fu;a=.k eas gks] mn~Hkwr gksus okys lHkh vU; izdkj vkSj fgr Hkh gSA
3&& izR;sd laLFkk dk izcU/kra= funs”kd dks izFker% bl vf/kfu;e ds izkjEHk gksus
ds fnukad ls rhu ekl dh vof/k ds Hkhrj vkSj rnqijkUr izfro’kZ 30 flrEcj rd laLFkk dks
vFkok mlds iz;kstukFkZ foU;kflr leLr laifŸk;ksa dh rkfydk] ftlds lkFk ,slh fof”kf’V;ka
gksaxh] ftUgsa funs”kd vko”;d le>s] mlds }kjk fofgr izFke izi= eas izLrqr djsxkA
lEifŸk dh rkfydk izLrqr
djuk
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, mŸkj izns”k vlk/kkj.k xtV fnuk¡d 23 tqykbZ] 1974 ns[kasA
¿mŸkj izns”k “kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974À ¿/kkjk 4&5À
4&& ¼1½ rRle; izo`Ÿk fdlh vU; fof/k eas fdlh ckr ds gksrs gq, Hkh] izcU/kra=
dksbZ ,slk O;; ugha djsxk] tks “kSf{kd laLFkk ds y{;ksa vkSj mn~ns”;ksa ds vuq:Ik u gks vFkok
bruk vf/kd gks fd mldh vk; ls vuuqikfrd gks vFkok fdlh vU; dkj.k ls ,slk gks]
ftls dksbZ Hkh izKkoku izcU/kra= laLFkk ds fgr eas O;; djuk mfpr u le>s vkSj tks bl
vf/kfu;e ds v/khu Lohd`r u gksA
viO;; dk fuokj.k
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] fu ns”kd]
lkekU; ;k fo”ks’k vkns”k }kjk izcU/kra= dks dksbZ fofufnZ’V O;; ;k fdlh fofufnZ’V en ij
O;; vFkok fdlh fofufnZ’V en ij fofufnZ’V lhek ds ckgj vFkok flok; fofufnZ’V “krksZa
rFkk fucZU/kuksa ds vuqlkj] O;; djus ls] izfrf’k) dj ldsxkA
¼3½ ¼d½ tgka izc U/kra= dh ;g jk; gks fd dfri; O;; vko”;d ;k lehphu gS
fdUrq O;; dk izdkj ;k mldh /kujkf”k mldh vk; ls vkuuqikfrd gS rks izcU/kra= funs”kd
dh fyf[kr iwoZ Lohd`fr ds fcuk og O;; ugha djsxkA
Li’Vhdj.k&& fdlh en ds laca/k eas fdlh ,sls O;; ds fy,] tks bUVjehfM,V f”k{kk
vf/kfu;e] 1921] mŸkj izns”k gkbZ Ldy rFkk bUVjehfM,V dkyst ¼v/;kidksa rFkk vU;
deZpkfj;ksa ds osru dk Hkqxrku½ vf/kfu;e] 1971] mŸkj izns”k jkT; fo”ofo|ky; vf/kfu;e]
1973 vFkok bu vf/kfu;fefr;ksa ds v/khu cuk;s x;s fdlh fu;e] fofu;e ;k mifof/k ; k
fdlh ifjfu;e ;k v/;kns”k }kjk ;k mlds v/khu vFkok jkT; ljdkj ds ;k funs”kd ds
fdlh vkns”k ds v/khu vFkok U;k;ky; dh fdlh fMdzh ds v/khu] izkf/kd`r gks] ;fn og
fu;ekas] vkn”kksZa ;k fl)kUrksa ds vuqlkj vFkok mi;qDr vf/kfu;fefr] fu;e] fofu;e] mifof/k]
ifjfu;e] v/;kns”k] vkns”k ;k fMdzh }kjk ;k mlds v/khu fofgr ifjlhekvksa ds Hkhrj gks rks
bl mi/kkjk ds v/khu funs”kd dh Lohd`fr visf{kr u gksxhA
¼[k½ izcU/kra= dksbZ ,slk O;; ugha djsxk] tks mi/kkjk ¼2½ ds v/khu izfrf’k) gksA
¼4½ ¼d½ funs”kd] mi/kkjk ¼2½ ds v/khu vkns”k ds fo#) mls vH;kosnu fn;s tkus
ij vFkok mi/kkjk ¼3½ ds v/khu Lohd`fr ds fy, mls vkosnu fn, tkus ij vkSj ,sls
fo’k;ksa rFkk lwpuk ij] ftls og vko”;d le>s] fopkj djus ij “kh?kz viuk vkns”k
nsxk(
¼[k½ ;fn funs”kd] vH;kosnu ;k vkosnu vkSj mlds }kjk bl fufeŸk visf{kr
vU; nLrkostksa ;k lwpuk dh izkfIr ds fnukad ls vkB lIrkg ds Hkhrj viuk vkns”k ugha
nsrk rks ;g le>k tk;sxk fd mlus izcU/kra= }kjk fd;s tkus okys izLFkkfir O;; ds
ckjs esa viuh Lohd`fr ns nh gS(
¼x½ funs”kd] vH;kosnu ;k vkosnu dks iw.kZr% ;k va”kr% eatwj ;k ukeatwj dj
ldsxkA
¼5½ ;fn izcU/kra= mi/kkjk ¼4½ ds v/khu funs”kd ds vkns”k ls {kqC/k gks rks og vkns”k
lalwfpr fd;s tkus ds fnukad ls rhl fnu ds Hkhrj jkT; ljdkj dks vihy dj ldsxk vkSj
jkT; ljdkj dk ml ij fofu”p; vfUre gksxkA
5&& ¼1½ rRle; izo`Ÿk fdlh vU; fof/k eas fdlh ckr ds gksrs gq, Hkh] ,slh laifŸk
dk] tks “kSf{kd laLFkk dh gks ;k mlds iz;kstukFkZ foU;kflr gks] vUrj.k rc rd fof/kekU;
u gksxk] tc rd fd funs”kd dh fyf[kr iwoZ Lohd`fr bl vk/kkj ij izkIr u dj yh tk;
fd mDr vUrj.k laLFkk ds fgr eas vko”;d ;k ykHkizn ;k lehphu gSA
lEifŸk ds vUrj.k ds fy,
iwokZuqeksnu dk vko”;d
gksuk
¿mŸkj izns”k “kSf{kd laLFkk;sa ¼vkfLr;ksa ds viO;; dk fuokj.k½ vf/kfu;e] 1974À ¿/kkjk 6&8À
¼2½ izcU/kra= ;fn og funs”kd ds mi/kkjk ¼1½ ds v/k hu Lohd`fr ukeatwj djus ds
vkns”k ls O;fFkr gks rks ml vkns”k ds fo#) vihy] mlds lalwfpr fd;s tkus ds fnukad ls
rhl fnu ds Hkhrj ml ftyk U;k;k/kh”k dks] ftldh vf/kdkfjrk ds Hkhrj mDr laLFkk ;k
lEc) laifŸk gks] dj ldsxk vkSj vihy ij ftyk U;k;k/kh”k dk vkns”k vafre gksxkA
6&& /kkjk 4 dh mi/kkjk ¼4½ ;k /kkjk 5 dh mi/kkjk ¼1½ ds v/khu tk¡p ds
iz;kstukFkZ funs”kd dh fuEufyf[kr “kfDr;ka gksaxh] vFkkZr~ %&
funs”kd dh “kfDr;k¡
¼d½ Lo;a ;k ,slh lgk;rk ls] ftls og mfpr le>s] fdlh “kSf{kd laLFkk
ds Hkw&x`gkfn eas izos”k djuk(
¼[k½ Lo;a ;k ,slh lgk;rk ls ftls og mfpr le>s] “kSf{kd laLFkk dh
leLr lEifŸk dk rFkk mlls lacaf/kr lHkh vfHkys[kksa rFkk nLrkostksa dk fujh{k.k
djuk(
¼x½ ,sls le; vkSj LFkku ij ,sls izi= eas] tSlk og funs”k ns] laLFkk dh
fuf/k;ksa] laifŸk ; k vk; ls lacaf/kr dksbZ Hkh fjiksV Z] fooj.k] ys[kk ;k vU; lwpuk
eak¡xuk(
¼?k½ laLFkk dh laifŸk ds laj{k.k ds fy, mik; djuk vFkok izcU/kra= dks
;k fdlh vU; O;fDr dks] tks laLFkk ds iz”kklu dk izHkkjh gks ;k mlls laca/k j[krk
gks] mik; djus ds fy, funs”k nsuk( vkSj
¼³½ izcU/kra= dks ;k fdlh vU; O;fDRk dks] tks laLFkk ds iz”kklu dk
izHkkjh gks ;k mlls laca/k j[krk gks] laLFkk dh [kks;h gqbZ fdlh laifŸk dh okfilh ds
mik; djus ds fy, funs”k nsukA
7&& ;fn fdlh “kSf{kd laLFkk ds izcU/kra= dk dksbZ lnL; ;k dksbZ vU; O;fDr] tks
fdlh ,slh laLFkk ds iz”kklu dk izHkkjh gks ;k mlls laca/k j[krk gks &&
“kkfLr
¼d½ bl vf/kfu;e ds micU/kksa dk ;k rn~/khu tkjh fd;s x;s vkns”kksa rFkk
funs”kksa dk vuqikyu djus ls bUdkj djsxk] mldh vis{kk djsxk ;k mlesa vlQy
jgsxk vFkok bl vf/kfu;e ds v/khu dh x;h fdUgha dk;Zokfg;ksa eas ck/kk Mkysxk( ;k
¼[k½ bl vf/kfu;e ds v/khu visf{kr fdUgha fjiksVksZa] fooj.kksa] ys[kkvksa ;k
vU; lwpuk izLrqr djus ls bUdkj djsxk] mldh vis{kk djsxk ;k mleas vlQy
jgsxk]
Rkks ,slk lnL; ;k vU; O;fDr dkjk okl ls] tks ,d o’kZ rd dk gks ldsxk ;k
tqekZus ls ;k nksuksa ls n.Muh; gksxkA
8&& ¼1½ bl vf/kfu;e ds rn~/khu fn;s x;s vkns”k ds vuqlj.k eas ln~HkkoiwoZd
fd;s x;s ;k fd;s x;s rkRif;Zr fdlh dk;Z ds laca/k eas jkT; ljdkj dk dksbZ vf/kdkjh ;k
lsod fdUgha flfoy ;k nkf.Md dk;Zokfg;ksa eas nk;h ugha gksxkA
bl vf/kfu;e ds v/khu
dh x;h dk;Zokgh ds
fy;s laj{k.k
¼2½ bl vf/kfu;e ds rn~/khu fn;s x;s vkns”k ds vuqlj.k eas ln~HkkoiwoZd dh x;h
;k dh tkus ds fy, vk”kf;r fdlh ckr ds dkj.k fdlh ,sls uqdlku ds fy, ] tks gqvk gks
;k ftlds gksus dh laHkkouk gks vFkok fdlh ,slh {kfr ds fy,] tks gqbZ gks vFkok ftlds gksus
dh laHkkouk gks] jkT; ljdkj ds fo#) dksbZ okn ;k vU; fof/kd dk;Zokfg;k¡ ugha gksaxhA
THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (PREVENTION
OF DISSIPATION OF ASSETS) ACT, 19741
[U. P. ACT NO. 3 OF 1975]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 7, 1974 and
by the Uttar Pradesh Legislative Council on August 14, 1974.
Received the assent of the President on Februa ry 17, 1975 under Article 201 of
‘the Constitution of India’, and was published in th e Uttar Pradesh Gazette Extra ordinary
dated March 3, 1975.]
AN
ACT
to provide for measures to prevent the dissipation of the assets of educational
institutions
IT IS HEREBY enacted in the Twenty -fifth Year of the Republic of India as
follows-:
Short title and
extent
1. (1) This Act may be called the Uttar Pradesh Educational Institutions (Prevention
of Dissipation of Assets) Act, 1974.
(2) It extends to the whole of Uttar Pradesh.
Definitions 2. In this Act, unless the context otherwise requires :-
(a) ‘director’ means the Director of Education (Higher Education) or the
Director of Educat ion (Secondary Educatio n), as the case may be, and
includes a n Additional Director of Edu cation, Joint Director of Educa tion,
Deputy Director of Edu cation, District Inspector of Scho ols or a Regional
Inspectors of Girls Schools, authorized by the Director in this behalf;
(b) ' institution' or 'educational institution' means an institution
recognized by the Board of High School and Intermediate Education, Uttar
Pradesh, or a degree college or a post -graduate college af filiated to or
recognized by a University established by or un der an Uttar Pradesh Act, but
does not include an institution which is m aintained by the Central
Government, the State Government or a local authority;
(c) 'management' in relation to an institution, means the managing
committee or other body or person ch arged with managing the affairs of' that
institution;
(d) 'property' in relation to an institution, includes all im movable
properties belonging t o or endowed wholly or purely for the benefit of the
institution, including lands, buildings and all other rights and interests arisin g
out of such property as may be in the ownership, possession, power or control
of the Management.
Submission of
inventory of
property
3. The Management of every institution shall furnish to the Director initially,
within a period of three months from the date of commencement of this Act,
and there after annually by 30th day of September, an inventory of all
properties belonging to or endowed for purposes of the institution together
with such particulars as may be considered necessary by the Director in the
form prescribed by him.
1. For statement of objects and reasons see, U, P. Gazette Extra ordinary, dated July 23 1974.
[The Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974] [Section 4-5]
Prevention of
Dissipation
4. (1) Notwithstanding, anything in any other law for the time being in force, the
management shall no t incur any expenditure which is not in conformity with
the aims a nd objects of the educational institution or is so excessive as to be
disproportionate to the income thereof or is, for any other reasons, such as no
prudent management would deem fit to incur in the int erest of the institution,
and which is not sanctioned under this Act.
(2) Without prejudice to th e generality of provisions of sub -section (1 ), the
Director may by gene ral or special order prohibit the management from
incurring any sp ecified expenditure or expenditure on any specified Item or
any expenditure beyond a specified limit or except in accord ance with
specified conditions and restrictions on any specified item.
(3) (a) Where the management is of opinion that certain expenditure is necessary
or expedient but the nature or amount of the expenditure is disproportionate to
its income, the managem ent shall not incur i t without the prior sanction in
writing of the Director.
Explanation-- Any expenditure in respect of any item which is authorized by or
under the Intermed iate Education Act, 1921, the Uttar Pradesh High Schools
and In termediate Colleg e (Payment of Salaries of Teachers and other
Employees) Act, 1971, the Uttar Pradesh State Universities Act, 1973, or any
rule, regulation or bye law or any Statute or Ordinance made under any of
these enactments or under any order of the State Gov ernment or of the
Director or under any decree of a court, if it is i n accordance with the rules,
norms or principles or within the limits prescribed by or under the aforesaid
enactment, rule, regulation, bye-law, Statute, Ordinance, order or decree shall
not require the sanction of the Director under this sub-section.
(b) The management shall not incur any expenditure which is prohibited under
sub-section (2).
(4) (a) The Director shall, upon a representation being made to him against
an order under sub-section (2) or upon an application for sanction being made
to him under sub -section (3), and upon consideration of such matters and
information as he may consider necessary, give his orders expeditiously.
(b) On failure of the Director to pass his orde r within eight weeks from
the date of receipt of the representatio n or application and of such other
documents or information as may be required by him in that behalf, his
sanction to the expend iture proposed to be incurred by the management shall
be deemed to have been granted.
(c) The Director may allow or refuse the representation or application in whole or
in part.
(5) If the management be aggrieved against an order of the Director under sub -
section (4) it may prefer a n appeal to the State Govern ment within thirty days
from the date of comm unication of the order, and the decision of the State
Government thereon shall be final.
Previous
approval
necessary for
transfer of
property
5. (1) Notwithstanding anything in any other law for the time b eing in force, no
transfer of propert y belonging to or endowed for purposes of an educational
institution shall be valid unless prior written sanction of the Director, on the
ground of the transfer being necessary or beneficial to or expedient in the
interest of the institution, has been obtained.
[The Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974] [Section 6-8]
(2) The management, if aggrieved by an order of the Director re fusing sanction
under sub-section (1), may within thirty days from the date of communication
thereof to it app eal against that order to the District Judge within whose
jurisdiction the said institution or the property concerned lies, and the order of
the District Judge in appeal shall be final.
Powers of
Director
6. For the purposes of an inquiry under sub -section (4) of section 4 or sub -
section (1) of section 5, the Di rector shall have the follow ing powers,
namely:--
(a) by himself or with such assistance as he may deem fit to enter t he
premises of any educational institution ;
(b) by himself or with such assistance as he may deem fit, to inspect all
property belongin g to, and all records and docu ments relating to the
educational institutions;
(c) to call for any reports, statement s, ac counts or other in formation
relating to the fun ds, property or income of the institution at such time and
place and in such form as he may direct;
(d) to take or direct the management or any other person in charge of or
having concern with th e administration of the institution to take measures for
the, protection of the property of the institution; and
(e) to direct the management or any other person in charge of or having
concern with the admi nistration of the institution to take measures for the
recovery of any property lost to the institution.
Penalty 7. If any member of the management of any educational inst itution or any other
person in -charge of or having concern with the administra tion of any such
institution:-
(a) refuses, neglects or fa ils to comply with the provisions of this Act, or
the orders and directions issued thereunder or obstructs any pr oceedings taken
under this Act ; or
(b) refuses, neglects or fails to furnish any reports, statements, accounts or
other information called for under this Act, such member or other person shall
be punishable with imprisonment which may extend to one year or with fine
or with both.
Protection of
action taken
under this Act
8. (1) No officer or servant of the State Government shall b e liable in any civil or
criminal proceedings in respect of any act done or purporting to be done in
good faith in pursuance of this Act or any order made thereunder.
(2) No suit or other legal proceedings shall lie against the State Government for
any damage caused or likely to be caused or any injury suffered or likely to be
suffered by virtue of anything in good faith done or intended to be done in
pursuance of this Act or any order made thereunder.
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