LexThe UTTAR PRADESH GO-SEVA AYOG ADHINIYAM, 1999
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act78
mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1999
¿mÙkj izns”k vf/kfu;e la[;k 15 lu~ 1999À
THE UTTAR PRADESH GO-SEVA AYOG
ADHINIYAM, 1999
[U.P. ACT NO. 15 OF 1999]
79
mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1999
¿mÙkj izns”k vf/kfu;e la[;k 15 lu~ 1999À
¿tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvkÀ
xk; vkSj xk; ds oa”k ds ifjj{k.k] fodkl vkSj dY;k.k ds fy, xks&lsok
vk;ksx dh LFkkiuk djus vkSj mlls lacaf/kr ;k mlds vkuq’kafxd fo’k;ksa dh O;oLFkk
djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds ipklosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1999 dgk
tk;xkA
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g ,sls fnukad dks izo`Ùk gksxk ] tSlk ljdkj] bl fufeÙk vf/klwpuk
}kjk] fu;r djsA
laf{kIr uke]
foLrkj vk Sj
izkjEHk
2&& bl vf/kfu;e esa %&& ifjHkk’kk,a
¼d½ ^^vk;ksx** dk rkRi;Z /kkjk 3 ds v/khu LFkkfir mÙkj izns”k xks&lsok vk;ksx
ls gS(
¼[k½ ^^xk;** dk rkRi;Z xk; vkSj xk; ds oa”k ls gS(
¼x½ ^^ljdkj** dk rkRi;Z mÙkj izns”k dh jkT; ljdkj ls gS(
¼?k½ ^^lnL;** dk rkRi;Z vk;k sx ds lnL; ls gS vkSj blesa vk;ks x ds v/;{k
vkSj mik/;{k Hkh lfEefyr gS(
¼³½ bl vf/kfu;e esa iz;qDr vkSj vifjHkkf’kr fdUrq] ;FkkfLFkfr] mÙkj izns”k
xkso/k fuokj.k vf/kfu;e] 1955 ;k mÙkj izns”k xks”kkyk vf/kfu;e] 1964 esa ifjHkkf’kr
“kCnksa vkSj inksa ds ogh vFkZ gksaxs] tks muesa muds fy, leuqnsf”kr gSA
3&& ¼1½ bl vf/kfu;e ds v/khu izn Ùk “kfDr;ksa dk iz;ksx vkSj leuqnsf”kr
d`R;ksa dk ikyu djus ds fy, ljdkj] vf/klwpuk }kjk] y[kuÅ esa ,d fudk; dh
LFkkiuk dj ldsxh] ftls mÙkj izns”k xks&lsok vk;ksx ds :i esa tkuk tk;sxkA
¼2½ vk;ksx ,d fuxfer fudk; gksxkA
vk;ksx dh
LFkkiuk
4&& ¼1½ vk;ksx esa fuEufyf[kr lnL; gksaxs %& vk;ksx dk
xBu
¼d½ ljdkj dk lfpo] i”kqikyu foHkkx insu
lnL;
¼[k½ ljdkj dk lfpo] foÙk foHkkx rnSo
¼x½ ljdkj dk lfpo] d`f’k foHkkx rnSo
¼?k½ ljdkj dk lfpo] ou foHkkx rnSo
¼³½ ljdkj dk lfpo] nqX/k fodkl foHkkx rnSo
¼p½ ljdkj dk lfpo] jktLo foHkkx rnSo
¼N½ iqfyl egkfuns”kd] mÙkj izns”k rnSo
¼t½ funs”kd] i”kqikyu foHkkx] mÙkj izns”k rnSo
80
¿mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 5À
¼>½ fuEufyf[kr O;fD;ksa esa ls ljdkj }kjk uke&fufnZ’V iUnzg xSj ljdkjh
lnL;] vFkkZr~ %&
¼,d½ mÙkj izns”k xks”kkyk vf/kfu;e] 1964 ds v/khu LFkkfir mÙkj izns”k xks”kkyk
la?k dk ,d izfrfuf/k (
¼nks½ xk; ds ifjj{k.k] fodkl vkSj dY;k.k ds fy, jkT; esa dk;Zjr jk’Vªh; Lrj
dh laLFkkvksa ds ,d izfrfuf/k (
¼rhu½ jkT; esa d`f’k fo”ofo|ky;ksa ds ,sls ,d izfrfuf/k( tks i”kq&fpfdRlk foKku
vkSj i”kqikyu foHkkx ds ;k d`f’k foKku foHkkx ds ladk;k/;{k ;k foHkkxk/;{k gks(
¼pkj½ ckjg O;fDr] tks jkT; esa xk; ds dY;k.k] ifjj{k.k vkSj laj{k.k esa yxs Lo;a
lsoh laxBuksa ls lEcfU/kr gks (
¼´½ vk;ksx] ,sls O;fDr;ksa esa ls ] ftUgksaus xk; ds dY;k.k ds fy, fof”k’V lsok
dh gks] ikap lnL; lg;ksftr dj ldsxk] ftUgsa ernku djus dk vf/kdkj ugha gksxkA
¼2½ vk;ksx ds v/;{k vkSj mik/;{k ljdkj }kjk xSj ljdkjh lnL;ksa esa ls
uke&fufnZ’V fd, tk;saxsA
¼3½ fdlh xSj ljdkjh lnL; dh e`R;q gksus] R;kx&i= ;k vugZ gks tkus ;k
inkof/k dh lekfIr ds igys dk;Z djus ds v;ksX; gks tkus dh n”kk esa] , sls in dh
fjfDRk gqbZ le>h tk;xh vkSj ,slh fjfDr dks lnL; ds :i esa fdlh O;fDr ds
uke&funsZ”ku }kjk Hkjk tk;sxk tks vius iwokZf/kdkjh dh “ks’k inkof/k ds fy, in /kkj.k
djsxkA
5&& ¼1½ izR;sd xSj ljdkjh lnL; rhu o’kZ dh vof/k ds fy, in /kkj.k
djsxk vkSj iqu% uke&funsZ”ku ds fy, ik= gksxkA
lnL;ksa dh
inkof/k vkSj
muds HkÙks
¼2½ xSj ljdkjh lnL;ksa] v/;{k vkSj mik/;{k dks ,sls HkÙks fn;s tk;saxs ] tSls
fofgr fd;s tk;aA
¼3½ dksbZ xSj ljdkjh lnL; ljdkj dks lEcksf/kr vius gLrk{kj lfgr ys[k
}kjk fdlh Hkh le; vius in ls R;kx&i= ns ldrk gS vkSj ,sls R;kx&i= dh Lohd`fr
ij ;g le>k tk;sxk fd mlus viuk in fjDr dj fn;k gSA
¼4½ ljdkj fdlh xSj ljdkjh lnL; dks in ls gVk nsxh] ;fn og&
¼d½ vuqUeksfpr fnokfy;k gks tk;(
¼[k½ fdlh vijk/k ds fy,] ftlesa ljdkj dh jk; esa uSfrd v/ker k vUrxzZLr
gks] fl)nks’k fd;k tk;(
¼x½ fod`rfpÙk gks tk; vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kksf’kr fd;k tk;(
¼?k½ dk;Z djus ls badkj dj ns ;k dk;Z djus esa v;ksX; gks tk;(
¼³½ vk;ksx ls vuqifLFkr jgus dh NqV~Vh izkIr fd , fcuk] vk;ksx dh fujUrj
rhu cSBdksa ls vuqifLFkr jgsa( ;k
¼p½ ljdkj dh jk; esa vius in dk bl izdkj nq:i;ksx djs ] ftlls ml
O;fDr dk in ij cus jguk xk; ds fgr ;k yksd&fgr ds fy, gkfudkjd gks tk;(
ijUrq fdlh O;fDr dks bl [k.M ds v/khu gVk;k ugha tk;sxk tc rd mls
bl ekeys esa lquokbZ dk volj u ns fn;k x;k gksA
81
¿mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 6&11À
6&& dksbZ O;fDr xSj ljdkjh lnL; ds :i esa uke&fufnZ’V fd, tkus vkSj
xSj&ljdkjh lnL; gksus ds fy, vugZ gksxk] ;fn og&
xSj ljdkjh
lnL; gksus ds
fy, vugZrk;sa
¼d½ vk;ksx ds v/khu ykHk dk dksbZ in /kkj.k djrk gks(
¼[k½ fod`fpÙk gks tk; vkSj fdlh l{ke U;k;ky; }kjk ,slk ?kksf’kr fd;k
tk;( ;k
¼x½ vuqUeksfpr fnokfy;k gks tk;( ;k
¼?k½ Lo;a ;k vius ifjokj ds fdlh lnL; }kjk ;k fdlh Hkkxhnkj] lsok
;kstd ;k deZpkjh }kjk izR;{kr% ;k vizR; {kr% vk;ksx ds lkFk] }kjk ;k mldh vksj
ls fdlh lafonk ;k fu;kstu esa dksbZ fgr j[krk gks] pkgs og /ku laca/kh gks ;k fdlh
vU; izd`fr dk gks( ;k
¼³½ fdlh ,sls fuxfer fudk; ;k fdlh ljdkjh lfefr dk] ftldk
vk;ksx ds lkFk] }kjk ;k mldh vksj ls fdlh lafonk ;k l sok;kstu esa dksbZ va”k ;k
fgr gks] funs”kd ;k lfpo ;k lnL; ;k vU; osru Hkksxh vf/kdkjh gks( ;k
¼p½ fdlh ,sls vijk/k ds fy, ftlesa uSfrd v/kerk v UrxZzLr gks] fl)
nks’k fd;k tk; %
ijUrq dksbZ O;fDr ek= lnL; gksus ds dkj.k vkSj /kkjk 5 dh mi/kkjk ¼2½
ds v/khu HkÙkk izkIr djus ds dkj.k [k.M ¼d½ ds v/khu vugZ ugha gksxkA
7&& ¼1½ ljdkj vk;ksx dks ,d lfpo vkSj ,sls vU; vf/kdkjh vkSj
deZpkjh miyC/k djk;sxh ] tks vk;ksx ds d`R;ksa ds n{krkiwoZd ikyu ds fy,
vko”;d gksA
¼2½ vk;ksx ds iz;kstu ds fy, fu;qDr lfpo vkSj vU ; vf/kdkfj;ksa vkSj
deZpkfj;ksa dks ns; osru vkSj HkÙks vkSj mudh lsok ds vU; fuca/ku vkSj “krsZ ,slh
gksaxh] tSlh fofgr dh tk;A
vk;ksx ds
vf/kdkjh vkSj
vU; deZpkjh
8&& xSj ljdkjh lnL;ksa dks ns; HkÙks vkSj iz”kklfud O;;] ftlesa /kkjk 7 esa
fufnZ’V vf/kdkfj;ksa vkSj vU; deZpkfj;ksa dks ns; osru] HkÙks vkSj isa”ku Hkh lfEefyr
gS] dk Hkqxrku /kkjk 12 esa fufnZ’V fuf/k ls fd;k tk;xkA
osru vkSj HkÙks dk
Hkqxrku vk;ksx dh
fuf/k ls fd;k tkuk
9&& vk;ksx dk dksbZ dk;Z ;k dk;Zokgh vk;ksx ds xBu esa dsoy dksbZ
fjfDr ;k =qfV gksus ds vk/kkj ij vfof/kekU; ugha gksxhA
fjfDr;ksa bR;kfn ls
vk;ksx dh dk;Zokgh
vfof/kekU; ugh a
gksxh
10&& ¼1½ vk;ksx] tc vko”;d gks ,sls le; vkSj LFkku ij cSBd djsxk ]
tSlk v/;{k mfpr le>sA
¼2½ vk;ksx viuh izfØ;k Lo;a fofu;fer djsxkA
¼3½ vk;ksx ds leLr vkns”k vkSj fofu”p; lfpo ;k lfpo }kjk bl fufeÙk
lE;d~ :i ls izkf/kd`r vk;ksx ds fdlh vU; vf/kdkjh }kjk vf/kizekf.kr fd,
tk;saxsA
vk;ksx dh izfØ;k
11&& ¼1½ vk;ksx fuEufyf[kr leLr ;k fdlh d`R; dk ikyu djsxk]
vFkkZr~ %&
vk;ksx ds d`R;
vkSj mldh
“kfDr;ka
¼,d½ mÙkj izns”k xkso/k&fuokj.k vf/kfu;e] 1955 vkSj xks”kkykvksa] dkth
gkÅlksa] i”kqesyksa vkSj i”kq cktkjksa] pkgs ftl uke ls iqdkjk tk;] dks “kkflr djus
okyh fof/k;ksa ds fdlh micU/k ds vfHkdfFkr vfrØe.k dh] Loizsj.kk ls ;k
f”kdk;r ij] tkap djuk vkSj mldh fjiksVZ ljdkj dks izLrqr djuk(
¼nks½ jkT; esa xk; ds dY;k.k ds fy, dk;Z djuk(
82
¿mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 11À
¼rhu½ xk; ds xkscj vkSj ew= ds oSKkfud mi;ksx ds fy, bl izdkj dk;Z djuk ]
ftlls e`nk moZjdrk lfgr d`f’k vkSj ?kjsyw mi;ksx esa mldh mi;ksfxrk c<+kbZ tk lds(
¼pkj½ xks”kkykvksa dh izksUufr vkSj lgk;rk ds fy, dk;Z djuk(
¼ikap½ fuf’Ø; xks”kkykvksa dks lfØ; cukuk(
¼N%½ mÙkj izns”k xks”kkyk vf/kfu;e] 1964 ds micU/kksa ds vfrfjDr] u fd muds
vYihdj.k esa] foRrh; lgk;rk i znku djus] xk; dh fofHkUu uLyksa ds oSKkfud iztuu
ds {ks= esa rFkk xk; ds xkscj vkSj ew= dk d`f’k {ks= vkSj ?kjsyw mi;ksx ds {ks= esa leqfpr
mi;ksx] ftlesa xk; ds xkscj ij vk/kkfjr ck;ks& xSl la;a=ksa dk c<+k;k tkuk vkSj
mi;ksx Hkh lfEefyr gS] ds fy, izf”k{ k.k nsus ds iz;kstuksa ds fy,] xk; ds Lo SfPNd
laxBuksa }kjk LFkkfir vkSj pykbZ tk jgh xks”kkykvksa ds dkedkt rFkk dk;Z esa lgk;rk
djuk(
¼lkr½ vk;ksx ;k ljdkj }kjk miyC/k djk;h x;h fuf/k;ksa vkSj xks”kkykvksa vkSj
vU; LoSfPNd laxBuksa dh laifÙk;ksa ds vln~ Hkkoiw.kZ vi;kstu dks jksdus ds fy,
xks”kkykvksa ij i;Zos{k.k djuk vkSj leqfpr dk;Zokgh ds fy, fofufnZ’V mnkgj.k dks
ljdkj dh uksfVl esa ykuk(
¼vkB½ pjkxkgksa dk fodkl djuk vkSj mDr iz;kstuksa ds fy, vU; laLFkkvksa vkSj
fudk;ksa ls] pkgs futh gks ;k lkoZtfud] lg;qDr gksuk(
¼ukS½ ljdkj ;k vU; O;fDr;ksa ls pjkxkg fodflr djus ;k pkjk mxkus ;k pkjk
cSadksa] xks”kkykvksa vkSj ,sls vU; fuekZ.kksa] tSls vf/kfu;e ds iz;kstuksa ds fy;s vko”;d gks]
dh LFkkiuk djus ds iz;kstu ds fy, vkoaVu] migkj] iV~Vk ;k Ø; ds }kjk Hkw&Hkkx ds
fy;s vkosnu djuk vkSj mUgsa izkIr djuk(
¼nl½ xk; ls izkIr fd;s tk ldus okys vkfFkZd ykHkksa ds ckjs esa yksxksa dks
f”kf{kr djuk] vfHk;ku pykuk vkSj mUgsa tkx:d djuk(
¼X;kjg½ nqfHkZ{k] lw[kk vkSj vU; izkd`frd vkink ls izHkkfor {ks=ksa esa xk; ds fy;s
pkjk mikIr dj miyC/k djuk vkSj ,sls izHkkfor {ks=ksa esa mi;qZDr iz;kstu ds fy, f”kfoj
yxkuk(
¼ckjg½ d`f’k fo”ofo|ky;ksa ;k xk; ds iztuu vkSj ikyu&iks’k.k vkSj tSo [kkn
;k ck;ks&xSl ds {ks= esa vuqla/kku ds dk;Z esa yxs ljdkjh laxBuksa ds lg;ksx ls dk;Z
djuk vkSj fpfdRlh; iz;kstuks a ds fy;s xk; ds tSfod mRiknu ij vuqla/kku djus ds
fy;s fofHkUu lkoZtfud ;k futh laxBuksa }kjk lapkfyr Hkkjrh; fpfdRlk i)fr dh
vuqla/kku ifj;kstukvksa esa lg;ksx djuk(
¼rsjg½ xk; dh Lons”kh iztkfr dh vPNh uLyksa ds lkaM+ks dks mRiUu djus vkSj
pkjk mikIr djus ds iz;klksa esa xks”kkykvksa dh lgk;rk djuk vkSj orZeku xks”kkykvksa dks
,sls LFkku ij vofLFkr djus esa lgk;rk djuk tgka izpqj ek=k esa lqxerk iwoZd pkjk
vkSj ikuh miyC/k gks(
¼pkSng½ tSfod [kkn ds iz;ksx dks izksRlkfgr djus dh ;kstuk dks c<+kok nsuk vkSj
ljdkj ls mfpr mik;ksa dh flQkfj”k djuk] ftuesa jlk;fud moZajdksa vkSj dhVuk”kd
nokvksa dks de djus ds fy, fdlkuksa }kjk tSfod [kkn vkSj dhVuk”kd nokvksa ds :i
esa xk; ds xkscj vkSj ew= ds iz;ksx ls lEcfU/kr izksRlkgu ;k stuk lfEefyr gS vkSj gky
esa fodflr fd, x, cSy }kjk [khaps tkus okys d`f’k midj.kksa vkSj cSy xkfM+;ksa ds
fuekZ.k vkSj iz;ksx dks izksRlkfgr djuk(
¼iUnzg½ pkjk fodkl ;kstukvksa dk ftEek ysuk(
83
¿mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 12À
¼lksyg½ rRle; izo`Ùk fof/k ds vuqlkj lE;d~ izkf/kdkj ds i”pkr~ lEcfU/kr
LFkkuh; fudk;ksa] vU; l{ke izkf/kdk j.kksa ;k U;k;ky;ksa ds ifjR;Dr ykokfjl NksM+h xbZ
vf/kâr ;k vfHkx`ghr xk;ksa dks vfHkj{kk esa ysuk vkSj mfpr : Ik ls mudk vuqj{k.k djuk
;k leqfpr :Ik ls mudk vuqj{k.k djkuk(
¼l=g½ xzkeh.k {ks=ksa esa xk; ds nw/k] xk; ds xkscj] xks&ew=] cSyksa dh Hkkj&okgd
“kfDr vkSj xk; ds ck;ks&xSl mRikn }kjk ÅtkZ mRiknu ij vk/kkfjr] blh izdkj fofHkUu
mRiknksa ds fuekZ.k ds iz;kstuksa ds fy, LoHkkfod :Ik ls e`r xk;ksa ds peM+s ,oa gfM~M;ksa ij
vk/kkfjr dqVhj m|ksxksa dh LFkkiuk ds fy, ljdkj ds fopkjkFkZ ;kstuk cukuk vkSj izLrqr
djuk(
¼vV~Bkjg½ xk; dh Lons”kh iztkfr;ksa] dkcZfud [ksrh] cSyksa }kjk [khaps tkus okys
fodflr d`f’k midj.kksa vkSj xkfM+;ksa ds fodkl ls lEc fU/kr fun”kZuksa] lHkkvksa vkSj
laxksf’B;ksa dk vk;kstu djuk vkSj nwjn”kZu] jksfM;ks] laxksf’B;ksa] lHkkvksa vkSj fun”kZuksa ds
ek/;e ls xk; ls gksus okys ykHkksa ds laca/k esa izpkj vkSj izlkj dk;Z Øeksa ds fy, O;oLFkk
djuk vkSj muls lEcfU/kr ohfM;k s] vkfM ;ks dSlsV vkSj lkfgR; izdkf”kr vkSj forfjr
djuk(
¼mUuhl½ xks”kkykvksa ;k vU; xSj ljdkjh laxB uksa ds izcU/kdksa vkSj deZpkfjo`Un dks
i”kqikyu vkSj muds izcU/k ds lEcU/k esa izf”k{k.k lqfo/kk;sa miyC/k djkuk(
¼chl½ ljdkj }kjk mls fufnZ’V vU; fdlh fo’k; dk ij h{k.k djuk vkSj ml ij
viuh fjiksVZ nsukA
¼2½ bl vf/kfu;e ds v/khu d`R;ksa ds ikyu gsrq vk;ksx dk s leFkZ cukus ds fy,]
vk;ksx %&
¼d½ dks ogh “kfDr izkIr gksxh] tks flfoy izfØ;k lafgrk ds v/khu fdlh O;fDr dks
mifLFkr gksus vkSj “kiFkiwoZd c;ku nsus ds fy, ck /; djus] fdlh O;fDr dks vfHkys[kksa
vkSj ys[kk cfg;ksa dks izLrqr djus ds f y, ck/; djus vkSj fdlh O;fDr ds c;ku dks
vfHkfyf[kr djus vkSj fdUgha vfHkys[kksa ;k ys[kk cfg;ksa dk fujh{k.k djus gsrq vk;ksx tkjh
djus ds fy, fdlh U;k;ky; dks izkIr gS(
¼[k½ fHkUu&fHkUu Lrjksa ij ljdkjh vkSj xSj&ljdkjh lnL;ksa dks lfEefyr djrs gq,
lfefr;ka xfBr dj ldrk gS vkSj mUgsa le;≤ ij funsZ”k tkjh dj ldrk gS vkSj
muds dk;ksZa dk Ik;Zos{k.k dj ldrk gS(
¼x½ ljdkj ds iwokZuqeksnu ls fdlh O;fDr dks voSrfud xksj{kd ds : Ik esa
inkfHkfgr djrs gq, mls igpku i= tkjh dj ldrk gS tks ,sls izi= esa vkSj ,slh vof/k
ds fy, vkSj xk; ls lacaf/kr ,sls va”kdkfyd fØ;k dykiksa ds vuqlj.k ds iz;kstuksa ds
fy, gksxk tSlk fofgr fd;k tk;(
¼?k½ jkT; esa xk; ls lEcfU/kr izo`Ùk fofHkUu vf/kfu;eksa vkS j rn~/khu cuk;s x;s
fu;eksa dk iqufoZyksdu djsxk vkSj muesa la”kks/ku ds fy, flQkfj”k dj ldrk gSA
¼3½ bl vf/kfu;e ds v/khu vius d`R;ksa dk n{krkiwoZd lEiknu djus ds fy,
vk;ksx }kjk ,slh vis{kk djus ij ljdkj mls leqfpr cy miyC/k djk ldsxhA
12&& ¼1½ ljdkj] jkT; fo/kku e.My }kjk bl fufeÙk fof/k }kjk fd, x,
lE;d~ fofu;ksx ds i”pkr~ bl vf/kfu;e ds iz;kstuksa ds fy, mi;ksx fd;s tkus ds fy,
vuqnku ds : Ik esa /ku dh ,slh jkf”k] tSlk ljdkj mfpr le>s] vk;ksx dks Hkqxrku
djsxhA
¼2½ vk;ksx bl vf/kfu;e ds v/khu d`R;ksa dk ikyu djus ds fy, ,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 :Ik esa le>k tk;sxkA
ljdkj
}kjk
vuqnku
84
¿mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 13&19À
13&& ¼1½ vk;ksx leqfpr ys[kk vkSj vU; lqlaxr vfHkys[kks dks j[ksxk vkSj
ys[kksa dk ,d okf’kZd fooj.k ,sls izi= esa vkSj ,slh jhfr ls tSlh fofgr dh tk;]
rS;kj djsxkA
¼2½ vk;ksx ds ys[kk dh ys[kk ijh{kk , sls ys[kk ijh{kd }kjk dh tk;xh v kSj
,sls vUrjky ij tSlk fofgr fd;k tk;] dh tk;xhA
¼3½ ys[kk ijh{kd dks cfg;ksa] ys[kksa] ckmpjksa vkSj vU; nLrkostksa vkSj i=kfn
is”k djus dh vis{kk djus vkSj vk;ksx ds fdlh dk;kZy; dk fujh{k.k djus ds fy,
,slh “kfDr gksxh] tSlh fofgr dh tk;A
ys[kk vkSj ys[kk ijh{kk
14&& vk;ksx] izR;sd fo Rrh; o’kZ ds fy, ,sls izi= esa vkSj ,sls le; ij ]
tSlk fofgr fd;k tk;] okf’kZd fjiksVZ ml foRrh; o’kZ ds nkSjku vius fØ;k dykiksa
dk iw.kZ fooj.k nsrs gq,] rS;kj djsxk vkSj mldh ,d izfr ljdkj dks vxzlkfjr
djsxkA
okf’kZd fjiksVZ
15&& ljdkj /kkjk 11 ds v/khu vk;k sx }kjk nh x;h lykg ij dh x;h
dk;Zokgh vkSj fdlh ,slh lykg dk vLohdkj djus] ;fn dksbZ gks] ds dkj.k ds
Kkiu ds lkFk okf’kZd fjiksVZ vkSj ys[kk ijh{kk fjiksVZ] mudks izkIr gksus ds i”pkr~
;Fkk”kD; “kh?kz jkT; fo/kku eaMy ds nksuksa lnuksa ds le{k j[kok;sxhA
jkT; fo/kku e.My ds
le{k j[kh okf’kZd
fjiksVZ vkSj ys[kk ijh{kk
fjiksVZ dk j[kk tkuk
16&& Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkkZUrxZr vk;ksx ds v/;{k]
lnL; vkSj deZpkjh yksd lsod le>s tk;saxsA
vk;ksx ds v/;{k]
lnL; vkSj deZpkjh
yksd lsod gksaxs
17&& ¼1½ vk;ksx dh Lo;a dh viuh fuf/k gksxh vkSj vk;ksx dh leLr
izkfIr;ka mlesa tek dh tk;sxh vkSj vk;ksx }kjk leLr Hkqxrku mlesa ls fd;s
tk;saxsA
¼2½ vk;ksx &
¼d½ ljdkj ;k fdlh LFkkuh; izkf/kdkjh vkSj futh ;k yksd U;klksa vkSj
O;fDr;ksa ls vuqnku] vkfFkZd lgk;rk] nku vkSj migkj Lohdkj dj ldrk gS( vkSj
¼[k½ bl vf/kfu;e ds lHkh ;k fdUgha iz;kstuksa ds fy, okf.kfT;d cSadksa ;k
fdUgha vU; foRrh; laLFkkvksa ls _.k izkIr dj ldrk gSA
¼3½ vk;ksx dh fuf/k ls lacaf/kr leLr /ku] ,slh jhfr ls tSlh fofgr dh
tk;] tek fd;k tk;xkA
¼4½ cSdksa esa vk;ksx ds ys[ks] vk;ksx ds ,sls vf/kdkfj;ksa ;k d`R;dkfj;ksa }kjk
tSlk vk;ksx }kjk izkf/kd`r fd;k tk;] la;qDr :i ls ;k O;fDrxr :i ls lapkfyr
fd;s tk;saxsA
vk;ksx dh fuf/k
18&& ¼1½ vk;ksx dh leLr lEifÙk; ka] fuf/k;ksa vkSj vU; vkfLr;ksa] mlds
}kjk bl vf/kfu;e ds iz;kstuksa ds fy, /kkfjr vkSj mi;ksftr dh tk;saxhA
¼2½ vk;ksx }kjk dksbZ ,slk izLrko] ftlesa foRrh; vkfyIrrk vUrxzZLr gks] rc
rd vuqeksfnr] Lohd`r ;k dk;kZfUor ugha fd;k tk;xk tc rd fd ,sls izLrko dk
fofgr jhfr ls lE;d~ :i ls xf Br foRr lfefr }kjk igys ijh{k.k u dj fn;k
tk;A
vk;ksx dh fuf/k
vkSj lEifÙk dk
mi;kstu
19&& ¼1½ vk;ksx vius d`R; ds fuoZgu esa uhfrxr fdlh iz”u ij ,sls
funs”kksa }kjk tSls ljdkj }kjk mls fn;s tk;a] ekxZ&nf”kZr gksxkA
¼2½ ;fn ljdkj vkSj vk;ksx ds chp dksbZ ,slk fookn fd dksbZ iz”u uhfrxr
iz”u gS] ;k ugha rks ml ij ljdkj dk fofuf”p; vfUre gksxkA
Lkjdkj }kjk funs”k
85
¿mÙkj izns”k xks&lsok vk;ksx vf/kfu;e] 1998À ¿/kkjk 20&24À
20&& fdlh O;fDr ds fo:) ,sls dk; Z ds fy;s tks bl vf/kfu;e ;k
rnUrxZr cuk;s x;s fu;eksa ds micU/kksa ds vuqlj.k esa ln~Hkkouk ls fd;k x;k gks ;k
fd;s tkus ds fy, vfHkizsr gks] u rks dksbZ okn ;k vfHk;kstu izLrqr fd;k tk;xk
vkSj u vU; fof/kd dk;Zokgh dh tk;xhA
ln~Hkkouk ls dh xbZ
dk;Zokgh dk laj{k.k
21&& ¼1½ bl vf/kfu;e ds micU/kksa dks izHkkoh cukus esa ;fn dksbZ dfBukbZ
mRiUu gks] rks ljdkj vf/klwfpr vkns”k }kjk] dfBukbZ dks nwj djus ds fy, ,sls
micU/k cuk ldrh gS] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks] vkSj tks mls
vko”;d ;k lehphu izrhr gksA
dfBukb;ksa dks nwj
djus dh “kfDr
¼2½ bl vf/kfu;e ds izkjEHk gksus ls nks o’kZ dks vof/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 fd;k x;k izR;sd vkns”k ;Fkk”kD; “kh?kz jkT;
fo/kku eaMy ds nksuksa lnuksa ds le{k j[kk tk;xk vkSj mÙkj izns”k lk/kkj.k [k.M
vf/kfu;e] 1964 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k] mlh izdkj ykxw gksaxs ]
ftl izdkj os fdlh mÙkj izns”k vf/kfu;e ds v/khu ljdkj }kjk cuk;s x;s fu;eksa ds
lEcU/k esa ykxw gksrs gaSA
22&& vk;ksx ljdkj ds iwoZ vuqeksnu ls] bl vf/kfu;e vkSj rn~/khu cuk;s
x;s fu;eksa ds laxr fofu;eu cuk ldrk gSA
fofu;eu cukus dh
“kfDr
23&& ljdkj vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor
djus ds fy;s fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
24&& ¼1½ mÙkj izns”k xks&lsok vk;ksx v/;kns”k] 1998 ,oa mÙkj izns”k
xks&lsok vk;ksx ¼la”kks/ku½ v/;kns”k] 1999 ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ’V v/;kns”kksa 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 FkkA
fujlu vkSj viokn
86
THE UTTAR PRADESH GO-SEWA AYOG ADHINIYAM, 1999
[U.P. ACT NO. 15 OF 1999]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to establish a Go -Sewa Ayog for preservation, development and
welfare of the cow and its progeny and for matters connec ted therewith or
incidental thereto.
IT IS HEREBY enacted in the Fiftieth Year of the Republic of India
as follows :--
Short title,
extent and
commencement
1- (1) This Act may be called the Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999.
(2) It extends 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 Adhiniyam,-
(a) “Ayog” means the Uttar Pradesh Go-Sewa Ayog established under section
3;
(b) “Cow” means cow and its progeny;
(c) “Government” means the State Government of Uttar Pradesh;
(d) “member” means a member of the Ayog and includes the Chairperson and
Vice-Chairperson of the Ayog;
(e) words and expressions used and not defined in this Adhiniyam but defined
in the Uttar Pradesh Prevention of Cow Slaughter Act, 1955 or, as the case may
be, the Uttar Pradesh Goshala Adhiniyam, 1964 shall have the meanings assigned
to them therein.
Establishment
of the Ayog
3- (1) The Government may, by notifica tion, establish at Lucknow a body to be
known as the Uttar Pradesh Go -Sewa Ayog to exercise the powers conferred on,
and to perform the functions assigned to it under this Adhiniyam.
(2) The Ayog shall be a body corporate.
Constitution of
the Ayog
4- (1) The Ayog shall consist of the following members:-
(a) Secretary to the Government in the Animal
Husbandry Department,
Ex-officio
member
(b) Secretary to the Government in the Finance
Department,
"
(c) Secretary to the Government in the Agriculture
Department,
"
(d) Secretary to the Government in the in the Forest
Department,
"
(e) Secretary to the Government in the Dairy
Development Department,
"
(f) Secretary to the Government in the Revenue
Department,
"
(g) Director General of police, Uttar Pradesh "
(h) Director, Animal Husb andry Department, Uttar
Pradesh,
"
[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 5]
87
(i) fifteen non -official members nominated by the Government from
amongst the following person, namely :-
(i) one representative of the Uttar Pradesh Goshala Sangh established under
the Uttar Pradesh Goshala Adhiniyam, 1964;
(ii) one representative of national level institutions working in the State for
the preservation, development and welfare of cow;
(iii) one representative of Agricultural Universities in the State who shall be
the Dean or the Head of the Department of Veterinary Science and
Animal Husbandry or the Department of Agriculture Science;
(iv) twelve persons, belonging to voluntary organizations engaged in the
welfare, preservation and protection of cow in the State;
(j) Ayog may co -opt five members from amongst persons having done
outstanding service for the welfare of cow who shall have no right to
vote.
(2) The Chai rperson and the Vice -Chairperson of the Ayog shall be
nominated by the Government from amongst the non-official members.
(3) In the event of death, resignation or disqualification of a non -official,
member or of his becoming incapable of acting before the expiry of his
term, a vacancy shall be deemed to have occurred in such office and
such vacancy shall be filled by nomination of a person thereto as
member who shall hold office for the remainder of the term of his
predecessor.
Term of
office and
allowances
of
members
5- (1) Every non-official member shall hold office for a term of three years and
shall be eligible for re-nomination.
(2) There shall be paid to the non -official members, Chairperson and Vice -
chairperson such allowances as may be prescribed.
(3) A non -official member may, by writing under his hand addressed to the
Government, resign his office at any time and on such resignation being
accepted, he shall be deemed to have vacated his office.
(4) The Government shall remove a non-official member from office if he-
(a) becomes an undischarged insolvent;
(b) is convicted 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 or becomes incapable of acting;
(e) is, without obtaining leave of absence from the Ayog, absent from three
consecutive meetings of the Ayog; or
(f) has, in the opinion of the Government, so abused his position as to render
his continuance in office detrimental to the interest of cow or the public
interest:
Provided that no person shall be removed under this clause until he has
been given an opportunity of being heard in the matter.
88
[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 6-11]
Disqualifica-
tions for being
non-official
member
6- A person shall be disqualified for being nominated as, and for being a non-
official member, if he-
(a) hold any office of profit under the Ayog;
(b) is of unsound mind and stands so declared by a competent court; or
(c) is an undischarged insolvent; or
(d) has directly or indirectly by himself or by any member of his family
or by any partner, employer or employee acquired any interest whether
pecuniary or of any other n ature, in any contract or employment with, by or
on behalf of, the Ayog ; or
(e) is a Director or a Secretary or a member or other salaried officer of
any corporate body or any co -operative society, which has any share or
interest in any contract or employment with, by or on behalf of the Ayog ; or
(f) has been convicted of an offence involving moral turpitude:
Provided that a person shall not, be disqualified under clause (a) by
reason only of his being a member and receiving any allowance under sub -
section (2) of section 5.
Officers and
other employees
of
the Ayog
7- (1) The Government shall provide the Ayog with a Secretary and such
other officers and employees as may be necessary fo r the efficient
performance of the functions of the Ayog.
(2) The salaries and allowances payable to, and the other terms and
conditions of the service of, the Secretary and the other officers and
employees appointed for the purposes of the Ayog shall be such as may be
prescribed.
Salaries and
allowances to be
paid out of the
Fund of the
Ayog
8- The allowances payable to non -official members and the administrative
expenses, including salaries, allowances and pensions payable to the officers
and other employees referred to in section 7, shall be paid out of the Fund
referred to in section 12.
Vacancies etc.
not to invalidate
proceedings
of the Ayog
9- No act or proceeding of the Ayog shall be invalid on the ground merely
of the existence of any vacancy or defect in the constitution of the Ayog.
Procedure of
the Ayog
10- (1) The Ayog shall meet as and when necessary at such time and place as
the Chairperson may think fit.
(2) The Ayog itself shall regulate its procedure.
(3) All orders and decisions of the Ayog shall be authenticated by the
Secretary or any other officer of the Ayog duty authorized by the Secretary in
this behalf.
Functions and
powers of the
Ayog
11- (1) The Ayog shall perform all or any of the following functions, namely:-
(i) enquire into, suo motu or on complaint an alleged violation of any
provision of the Uttar Pradesh Prevention of Cow Slaughter Act, 1955 and
the laws governing the Goshalas, cattle pounds, cattle fairs and cattle market
by whatever name called and to submit its report to the Government;
(ii) work for the welfare of cow in the State;
89
[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 11]
(iii) work for the scientific use of dung and urine of cow so as to enhance their
utility in the sphere of agriculture including soil fertility and domestic use;
(iv) work for promotion of and assistance to Goshalas;
(v) activate defunct Goshalas;
(vi) in addition to, and not in derogation of, the provisions of the Uttar Pradesh
Goshala Adhiniyam, 1964; assist in the working and funct ioning of the Goshalas,
established and run by the voluntary organizations, for the purposes of providing
financial assistance, training in the field of scientific rearing of various breeds of
cow as also for the proper utilization of dung and urine of the cow for agriculture
and domestic use, including propagation and use of bio -gas plant based on the
dung of cow;
(vii) exercise supervision over Goshalas to check malafide diversions of fund
provided by the Ayog or the Government and the property belonging to the
Goshalas and other voluntary organizations and bring to the notice of the
Government specific instances for appropriate action;
(viii) develop pastures and associate with other institutions and bodies,
whether private or public, for the said purposes;
(ix) apply for and obtain tracts of land from the Government or other persons
by way of allotment, gift, lease or purchase for the purposes of developing pastures
or growing fodder, esta blishing fodder bank s, Goshalas and such other
constructions thereon as may be necessary for the purposes of this Adyadesh;
(x) educate, campaign and make people aware about the economic benefits
which can be derived out of cow;
(xi) procure fodder and make it available for the cow in the areas affected by
famine, drought or other natural calamities and set up camps for the aforesaid
purpose in such affected areas;
(xii) work in collaboration with Agricultural Universities or the organizations
of the Government engaged in the task of research in the fields of breeding and
rearing cow and the organic manure of b iogas and collaborate with rese arch
projects of Indian System of Medicine conducted by v arious public or private
organisations for conducting research on the biogenic products of the cow for
Medicinal purposes ;
(xiii) assist Goshalas in their efforts in producing pedigreed bulls of indigenous
species of cow and for procuring fodder and assist in relocation of existing
Goshalas, at places where plenty of fodder and water is easily available;
(xiv) promote schemes to encourage use of organic manure and recommend to
the Government suitable measures including incentive schemes for use of dung or
urine of cow as organic manure and pesticides by farmers to minimize the use of
chemical fertilizers and pesticides and encourage manufacturing and use of
recently developed bullock driven agricultural implements and carts;
(xv) undertake fodder development schemes;
90
[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 12]
(xvi) take into custody the abandon d, stray, rescued, confiscated or seized
cows from the concerned local bodies, other competent authorities or courts
after due authorization in accordance with law for the time being in force and
maintain them or get them maintained properly;
(xvii) formulate and submit schemes for consideration of the Government
for the establishment of cottage indus tries in the rural areas, based on cow
milk, cow dung, cow urine, energy generation by drought power of bullocks
and biogas produc t of cow as also based on hides or bones of the naturally
dead cow for the purposes of manufacturing various products;
(xviii) organis e demonstrations, meetings and seminars pertaining to
development of indigenous species of cow, organic farming develope d
bullock-driven agricultural implements and carts and arrange for publicity and
extension programmers regarding benefits from cow through Television,
Radio, seminars, meetings and demonstrations and publish and distribute their
video-audio cassettes and literature;
(xix) make available training facilities regarding cattle rearing and their
management to the mangers and staff of Goshalas or other non -governmental
organizations; and
(xx) examine any other matter that may be referred to it by the
Government and submit its report thereon.
(2) In order to enable the Ayog to perform the functions under this
Adhiniyam, the Ayog-
(a) shall have the same powers which a court has under the Code of Civil
Procedure to compel any person to be present and give statement on oath, to
compel any person to produce records or books of accounts, to issue
commission to record statement of any person and to inspect any records or
books of account;
(b) may constitute committees at different levels consisting of official and
non-official members and may issue directions from time to time to them and
supervise their work;
(c) may, with the prior approval of the Government, issue identity card to a
person designating him as an Honorary Gorakshak in such form and for such
period and f or the purposes of pursuing such part -time activities relating to
cow as may be prescribed;
(d) shall review various Acts in force in the State pertaining to cow and the
rules made thereunder and may recommend amendments therein.
(3) The Government may pr ovide adequate force to the Commission if so
required by it for efficient discharge of its functions under this Adhiniyam.
Grants by the
State
Government
12- (1) The State 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 State Government may think fit for being utilized for the
purposes of this Adhiniyam.
(2) The Commission may spend such sums as it thinks fit for performing the
functions under this Adhiniyam and such sums shall be treated as expenditure
payable out of the grants referred to in sub-section (1).
91
[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 13-19]
Accounts and
Audit
13- (1) The Ayog shall maintain proper accounts and other relevant records
and prepare an annual statement of accounts in such form and manner as
may be prescribed.
(2) The accounts of the Ayog shall be audited by such auditor and at
such intervals as may be prescribed.
(3) The auditor shall have such powers of requiring the production of
books, accounts, vouchers and other document s and papers for inspecting
any of the offices of the Ayog as may be prescribed.
Annual report 14- The Ayog shall prepare annual report for each financial year, in such
form and at such time, as may be prescribed giving a full account of its
activities during the financial year and forward a copy thereof to the
Government.
Annual report
and audit report
to be laid before
the State
Legislature
15- The Government shall cause the annual report, together with a
memorandum of action taken on the advice tendered by the Ayog under
section 11, and the reasons for the non -acceptance, if any, of any such
advice, and the audit report to be laid, a s soon as may be, after they are
received, before both the Houses of the State Legislature.
Chairperson,
Members and
employees of
the Ayog to be
public servant
16- The Chairperson, Members and employees of the Ayog shall be
deemed to be public servants within the meaning of section 21 of the Indian
Penal Code.
Fund of the
Ayog
17- (1) The Ayog shall have its own fund and all receipts of the Ayog shall
be credited thereto and all payments by the Ayog shall be made therefrom.
(2) The Ayog may-
(a) ac cept grants, subventions, donations and gifts from the
Government or a local authority and private or public trusts and individuals;
and
(b) receive loans from the commercial banks or any other financial
institutions for all or any of the purposes of this Adhiniyam.
(3) All monies belonging to the fund of the Ayog shall be deposited in
such manner as may be prescribed.
(4) Accounts of the Ayog in the banks shall be operated by such officers
or functionaries of the Ayog jointly or individually as may be authorised by
the Ayog.
Application of
Fund and
property of
the Ayog
18- (1) All properties, funds and other assets of the Ayog shall be held and
applied by it for the purposes of this Adhiniyam.
(2) No proposal involving financial implications shall be ap proved,
sanctioned or implemented by the Ayog unless such proposal is first
examined by a Finance Committee duly constituted in the manner as may
be prescribed.
Directions by
the Government
19- (1) In the discharge of its function, the Ayog shall be gui ded by such
directions on a question of policy as may be given to it by the Government.
(2) If any dispute arises between the Government and the Ayog as to
whether a question is or is not a question of policy, the decision of the
Government shall be final.
92
[The Uttar Pradesh Go-Sewa Ayog Adhiniyam, 1999] [Section 20-24]
Protection of
action taken
in good faith
20- No suit, prosecution or other legal proceeding shall lie against any
person for anything which is in good faith done or intended to be done in
pursuance of the provisions of this Adhiniyam or the rules made
thereunder.
Power to
remove
difficulties
21- (1) If any difficulty arises in giving effect to the provisions of this
Adhiniyam, the Government may, by a notified order, make provisions,
not inconsistent with the provisions of this Adhiniyam 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 a period of two years from the commencement of this Adhiniyam.
(3) Every order made under sub -section (1) shall be laid, as soon as
may be, before both the Houses of the State Legislature and the
provisions of sub-section (1) of section 23-A of the Uttar Pradesh General
Clauses Act, 1904 shall apply as they apply in respect of rules made by
the Government under any Uttar Pradesh Act.
Power to
make
regulations
22- The Ayog may, with the prior approval of the Government, make
regulations consistent with this Adhiniyam and t he rules made
thereunder.
Power to
make rules
23- The Government may, by notification, make rules for carrying out the
purposes of this Adhiniyam.
Repeal and
savings
24- (1) The Uttar Pradesh Go -Sewa Ayog Adhyadesh, 1998 and the Uttar
Pradesh Go -Sewa Ayog (Sanshodhan) Adhyadesh, 1999 is hereby
repealed.
(2) Notwithstanding such repeal anything done or any action taken
under the Ordinances referred to in sub -section (1) shall be deemed to
have been done or taken under this Act, as if the provisions of this Act
were in force at all material times.