LexThe UTTAR PRADESH HOMOEOPATHIC MEDICAL COLLEGES (ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 1981
Uttarakhand · state statute
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mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj izdh.kZ micU/k½
vf/kfu;e] 1981
¿mÙkj izns”k vf/kfu;e la[;k 21] lu~ 1981À
THE UTTAR PRADESH HOMOEOPATHIC MEDICAL COLLEGES
(ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 1981
[U. P. Act No. 21 of 1981]
146
mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj izdh.kZ micU/k½
vf/kfu;e] 19811
¿mÙkj izns”k vf/kfu;e la[;k 21] lu~ 1981À
¿mÙkj izns”k fo/kku lHkk us fnukad 17 flrEcj] 1981 rFkk mÙkj izns”k fo/kku ifj’kn~
us fnukad 21 flrEcj] 1981 dh cSBd esa ikfjr fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk’Vªifr us fnukad 23 vDVwcj]
1981 dks Lohd`fr iznku dh rFkk mÙkj izns”k ljdkjh vlk/kkj.k xtV esa fnukad 24 vDVwcj]
1981 dks izdkf”kr gqvkAÀ
dfri; xSj ljdkjh gksE;kiSfFkd fpfdRlk egkfo|ky;ksa dk vtZu vkSj izcU/k djus
vkSj gksE;k siSFkh fpfdRlk foKku eas f”k{kk dk izkUrh;dj.k djus vkSj mlls lEc) ;k
vkuq’kafxd fo’k;ksa dk micU/k djus ds fy;s
vf/kfu;e
pw¡fd jkT; eas xSj ljdkjh gksE;k siSfFkd fpfdRlk egkfo|ky;ksa ds Nk= dkQh le;
ls ,sls egkfo|ky;ksa dk izkUrh;dj.k djus ds fy, vkUnksyu djrs jgs gSa(
vkSj pw¡fd bu egkfo|ky;ksa eas miyC/k f”k{kk dk Lrj] lTtk vkSj v/;;u dh
lqfo/kk mi;qDr ugha gS(
vkSj pw¡fd jkT; eas vko”;drk ls vf/kd egkfo|ky; dsoy /ku yksyqirk ds
vfHkizk; ls pyk, tk jgs gSa vkSj gksE;ksiSfFkd foKku eas fpfdRlk f”k{kk dk izkUrh;dj.k djus
vkSj mldk leqfpr laxu djus vkSj ,sls foKku eas f”k{kk ds Lrj vkSj mipkj eas lq/kkj djus
vkSj ,slh cqjkb;ksa dh iqujko`fÙk dks jksdus dh n`f’V ls mu egkfo|ky;ksa dk] tks vf/kd
mi;ksxh gS] vtZu djuk vkSj “ks’k egkfo|ky;ksa dks cUn djuk vko”;d gS(
vr,o] vc] Hkkjr x.kjkT; ds cÙkhlosa o’kZ easa fu Eufyf[kr vf/kfu;e cuk;k tkrk
gS%&
v/;k;& ,d
izkjfEHkd
1&& ;g vf/kfu;e mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj
izdh.kZ micU/k½ vf/kfu;e] 1981 dgk tk;sxkA
laf{kIr uke vkSj izkjEHk
¼2½ ;g ,sls fnukad ls izo`Ùk gksxk] ftls jkT; ljdkj vf/klwpuk 2 }kjk] bl fufeÙk
fu;r djsA
2&& bl vf/kfu;e eas %& ifjHkk’kk,a
¼d½ ^^fu;r fnu** dk rkRi;Z /kkjk 1 dh mi/kkjk ¼2½ ds v/khu vf/klwfpr
fnukad ls gS(
¼[k½ ^^gksE;ksiSfFkd** dk ogh vFkZ gksxk] tks mlds fy,] mÙkj izns”k
gksE;ksiSFkh esfMflu vf/kfu;e] 1951 eas fn;k x;k gS(
¼x½ ^^vuqlwfpr egkfo|ky;** dk rkRi;Z vulwph eas fofufnZ’V fdlh
gksE;ksiSfFkd fpfdRlk egkfo|ky; ds lkFk&lkFk mlls layXu ;k mlds lEcU/k eas
iz;qDr fpfdRlky; vkSj vkS’k/kky; ls gS vkSj blds vUrxZr ,sls egkfo|ky; ds
lEcU/k eas ;k mlds milk/ku ds :Ik eas iz;qDr ;k mlls vuqc) leLr O;k[;ku
d{k] iz;ksx”kkyk,a] iqLrdky;] Nk=kokl vkSj cksfMZax gkml Hkh gS(
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, mÙkj izns”k vlk/kkj.k xtV fnukad 6 flrEcj] 1980 nsf[k;sA
2- vf/klwpuk la0 7867&lsd~&9@81&1019&50] fnukad 11 fnlEcj] 1981 }kjk ;g vf/kfu;e fnukad
11 fnlEcj] 1981 ls izo`Ùk fd;k x;kA
147
¿mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 3&4À
¼?k½ fdlh vuqlwfpr egkfo|ky; ds lEcU/k eas] ^^lkslkbVh** dk rkRi;Z
,slh lkslkbVh] U;klh ;k vU; O;fDr ;k fudk; ls gS] ftleas ,sls egkfo|ky; dk
LokfeRo vkSj mlds ckn dk;Z&dyki dk izcU/k vkSj fu;a=.k fufgr gksA
v/;k;& nks
vuqlwfpr egkfo|ky;ksa dk vtZu
3&& ¼1½ fu;r fnu dks vkSj mlh fnu ls izR;sd vuqlwfpr egkfo|ky; vkSj mlds
lkFk gh &&
vuqlwfpr egkfo|ky;ksa dk
jkT; ljdkj eas fufgr gksuk
¼d½ ,slh leLr Hkwfe] ftl ij ,slk egkfo|ky; fLFkr gks vkSj mlls
vuqyXu vU; leLr Hkwfe vkSj ,slh Hkwfe ij leLr Hkou] fuekZ.k vkSj fQDlpj(
¼[k½ ,sls egkfo|ky; dk leLr QuhZpj] miLdj] LVksj] lkf/k=] midj.k]
e;=] Hks’kt] vkS’kf/k] fuekZ.k&dk;Z] deZ”kkyk] ifj;kstuk] vkVkseksckby] iqLrdsa] /ku
vkSj vU; vkfLr;ka(
¼x½ ,slh leLr vU; taxe vkSj LFkk oj lEifÙk] ftlds vUrxZr QkeZ]
iV~Vk vkSj leLr vf/kdkj] “kfDr;ka] izkf/kdkj] fo”ks’kkf/kdkj] vkjf{kr fuf/k] fofu/kku]
cgh&_.k vkSj ,slh lEifÙk eas ;k mlds lEcU/k eas ;k mlls mn~Hkwr gksus okys
leLr vU; vf/kdkj vkSj fgr Hkh gS] tks fu;r fnu ds Bhd iwoZ ,sls egkfo|ky;
ds dk;Z&dyki ds izca/k ds izHkkjh iz”kkld ;k fdlh vU; O;fDr] lkslkbVh ;k
fudk; ds LokfeRo] dCtk] “kfDr ;k fu;a=.k eas jgh gks]
jkT; ljdkj dks vUrfjr gks tk;xh vkSj iw.kZ:Ik ls mleas fufgr gksxh
vkSj ,sls egkfo|ky; ds iz;kstuksa ds fy, iz;qDr dh tk;xhA
¼2½ mi/kkjk ¼1½ eas fufnZ’V leLr ;k fdlh lEifÙk vkSj vkfLr ds l EcU/k eas izR;sd
nkufoys[k] foU;kl] olh;r] U;kl ;k vU; nLrkost dk] fu;r fnu ls] bl izdkj vFkZ
yxk;k tk;xk ekuksa og jkT; ljdkj ds i{k eas fd;k ;k fu’ikfnr fd;k x;k gksA
¼3½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] bl /kkjk eas fufnZ’V izR;sd lEifÙk
vkSj vkfLr] tks mi/kkjk ¼1½ ds vk/kkj ij jkT; ljdkj eas fufgr gks xbZ gks] bl izdkj
fufgr gksus ds vk/kkj ij lHkh _.k] ck/;rk] cU/kd] izHkkj ;k /kkj.kkf/kdkj vkSj mls izHkkfor
djus okys vU; Hkkjksa ls eqDr vkSj mUeksfpr gks tk;sxh vkSj fdlh U;k;ky; ;k vf/kdj.k dh
,slh lEifÙk ds mi;ksx dks fdlh jhfr ls fucZfU/kr djus okyh izR;sd dqdhZ] O;kns”k] fMdzh ;k
vkns”k dks okil fy;k x;k le>k tk;xkA
¼4½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] fu ;r fnu ds Bhd iwoZ lkslkbVh
}kjk ;k mlds fo:) yfEcr okn ;k fo|eku fdlh dk;Zokgh ;k okn&gsrqd dks fu;r fnu
ls] jkT; ljdkj }kjk ;k mlds fo:) mlh izdkj tkjh j[kk vkSj izo`Ùk fd;k tk ldsxk]
tSlk og ,slh lkslkbVh }kjk ;k mlds fo:) tkjh j[kk ;k izo`Ùk fd;k tk ld rk FkkA ;fn
;g vf/kfu;e izo`Ùk u gqvk gksrkA
4&& ¼1½ fu;r fnu dks vkSj mlh fnu ls izR;sd vuqlwfpr egkfo|ky; dk
iz”kklu jkT; ljdkj }kjk ,slh jhfr ls fd;k tk;xk] tSlh jkT; ljdkj le;≤ ij
funs”k nsA
vuqlwfpr egkfo|ky;ksa dk
iz”kklu
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk jkT; ljdkj
funs”k ns ldrh gS fd &
¼d½ ,d ;k vf/kd vuqlwfpr egkfo|ky;ksa dks cUn dj fn;k tk;xk(
¼[k½ ,sls nks ;k vf/kd egkfo|ky;ksa dks lfEefyr ;k lekesfyr dj fn;k
tk;xk(
148
¿mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 5&6À
¼x½ ,sls ,d ;k vf/kd egkfo|ky;ksa ds Nk=ksa dks ,sls vU; egkfo| ky;ksa
eas LFkkukUrfjr ;k vkesfyr dj fn;k tk;xk(
¼?k½ ,sls egkfo|ky;ksa ds v/;kidksa vkSj vU; deZpkfj;ksa dk LFkkukUrj.k
,d egkfo|ky; ls nwljs egkfo|ky; eas dj fn;k tk;xkA
5&& ¼1½ izR;sd O;fDr] ftlds dCts] vfHkj{kk ;k fu;a=.k eas fu;r fnu dks /kkjk 3
eas fufnZ’V dksbZ lEifÙk ;k vkfLr gks] ,slh lEifÙk ;k vkfLr dyDVj ;k ,sls vU; vf/kdkjh
dks] ftls jkT; ljdkj }kjk bl fufeÙk izk f/kd`r fd;k tk;] rRdky ifjnÙk dj nsxk vkSj
dyDVj ;k ;FkkiwoksZDr ,slk vU; vf/kdkjh] ,slk ifjnku izkIr djus ds fy, ,sls cy dk
iz;ksx dj ldrk gS] tSlk vko”;d gksA
dCtk nsus dk drZO;
¼2½ ,slk O;fDr] ftlds dCts] vfHkj{kk ;k fu;a= .k eas fu;r fnu dh /kkjk 3 ea s
fufnZ’V fdlh lEifÙk ls lEcfU/kr dksbZ cgh] dkxt&i= ;k vU; nLrkost gks] mudk
ys[kk&tks[kk] dyDVj dks ;k ,sls vU; vf/kdkjh dks] ftls jkT; ljdkj }kjk bl fufeÙk
izkf/kd`r fd;k tk;] nsus dk ftEesnkj gksxkA
¼3½ bl vf/kfu;e eas fn, x;s vU; micU/kksa ij izfrdwy izHkko Mkys fcuk] jkT;
ljdkj ds fy, ;g fof/kiw.kZ gksxk fd og ,slh leLr lEifÙk;ksa vkSj vkfLr;ksa dk] tks bl
vf/kfu;e ds v/khu mls vUrfjr vkSj mleas fufgr dh xbZ gS] dCtk ysus ds fy, leLr
vko”;d dk;Zokgh djsA
6&& ¼1½ /kkjk 7 ds micU/kksa ds v/khu jgrs g q,] ,slk izR;sd v/;kid ;k vU;
deZpkjh] tks fu;r fnu ds Bhd iwoZ fdlh vuqlwfpr egkfo|ky; eas ;k mlds dk;Zdyki
ds lEcU/k eas fu;ksftr gks] fu;r fnu ls jkT; ljdkj dk] ;FkkfLFkfr] v/;kid ;k vU;
deZpkjh gks tk;xk vkSj viuk in mlh dk;kZof/k ds fy,] mlh ikfjJfed ij vkSj mUgha
fucU/kksa vkSj “krksZa ij vkSj isU”ku] minku vkSj vU; fo’k;ksa ds lEcU/k eas mUgha vf/kdkjksa vkSj
fo”ks’kkf/kdkjksa ds lkFk /kkj.k djrk jgsxk] tc rd fd mldk fu;kstu lE;d :Ik ls
lekIr u dj fn;k tk; ;k tc rd fd mlds ikfjJfed] fucU/ku vkSj “krk sZa dks jkT;
ljdkj }kjk lE;d :Ik ls ifjofrZr u dj fn;k tk; %
v/;kid vkSj vU;
deZpkjh jkT; ljdkj ds
deZpkjh gks tk;saxs
ijUrq ;fn ,slk vUrj.k fdlh ,sls v/;kid ;k vU; deZpkjh dks Lohdkj u gks rks
og fu;r fnu ls ,d ekl ds Hkhrj jkT; ljdkj dks bl vk”k; dh lwp uk nsxk vkSj
rnqijkUr mldk fu;kstu fu;r fnu ls lekIr gks tk;xk %
ijUrq ;g vkSj fd ;fn fdlh v/;kid ;k vU; deZpkjh ds fu;kstu dh lekfIr
iwoZorhZ ijUrqd ds vuqlkj dh tkrh gS rks ,slk v/;kid ;k deZpkjh] mi/kkjk ¼2½ ds micU/kksa
ds v/khu jgrs gq,] fuEufyf[kr dk gdnkj gksxk %&
¼d½ LFkk;h deZpkjh dh n”kk eas rhu ekl ds osru ds cjkcj vkSj fdlh
vU; deZpkjh dh n”kk eas ,d ekl ds osru ds cjkcj /kujkf”k] vkSj
¼[k½ vU; izlqfo/kk,a] tks ,sls egkfo|ky; eas mldh foxr lsokvksa ds dkj.k
mls izkIr gksrh] ;fn mlds fu;kstu dh lekfIr bl izdkj u dh xbZ gksrhA
¼2½ mi/kkjk ¼1½ ds v/khu fdlh v/;kid ;k vU; deZpkjh dh lsokvksa ds vUrj.k
;k lsok lekfIr ls og la;qDr izkUrh; vkS|ksfxd >xM+ksa dk ,sDV] 1947 ;k rRle; izo`Ùk
fdlh vU; fof/k ds v/khu fdlh izfrdj dk gdnkj ugha gksxk vkSj bl i zdkj dk dksbZ nkok
fdlh U;k;ky;] vf/kdj.k ;k vU; izkf/kdkjh }kjk xzg.k ugha fd;k tk;xkA
149
¿mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 7&8À
¼3½ ;fn bl vf/kfu;e ds izkjEHk ds Ik”pkr~ fdlh le; fdlh vuqlwfpr
egkfo|ky; eas fdlh v/;kid ;k vU; deZpkjh ds in eas dksbZ fjfDr gksrh gS vkSj ,sls
izkjEHk ds fnukad ds Bhd iwoZorhZ fnukad dks fdlh gksE;ksiSfFkd egkfo|ky; eas ¼vuqlwfpr
egkfo|ky; ls fHkUu½ lsokjr dksbZ v/;kid ;k vU; deZpkjh mlh dksfV ;k Js.kh ds fdlh
,sls in ij fu;qfDr ds fy, vkosnu djrk gS rks ,slk v/;kid ;k deZpkjh vU; vkosndkas
dh rqyuk eas vf/keku dk gdnkj gksxk] c”krsZa og ml in ds fy, fofgr U;wure vgZrk,a iwjh
djrk gksA
7&& ¼1½ bl vf/kfu;e eas fdlh ckr ds gksrs gq, Hkh] fu;r fnu ls Bhd iwoZ nks
o’kZ dh vof/k eas fdlh vuqlwfpr egkfo|ky; ds v/;kidksa ;k vU; deZpkfj;ksa dh fu;qfDr
;k mUgsa nh xbZ osruo`f) dh ;FkkFkZrk dk iqufoZyksdu djus ds fy, jkT; ljdkj fdlh
vf/kdkjh dks uke&fufnZ’V dj ldrh gS ;k dksbZ lfefr fu;qDr dj ldrh gS vkSj ;fn ,sls
vf/kdkjh ;k lfefr dh fjiksVZ vkSj izHkkfor v/;kidksa ;k vU; deZpkfj;ksa ls bl fo’k; eas
izkIr fdlh vH;kosnu ij fopkj djus ds Ik”pkr~ dksbZ fu;qfDr ;k osruo`f) jkT; ljdkj
dks ;FkkFkZ u izrhr gks rks og] ;FkkfLFkfr] ,sls v/;kid ;k deZpkjh dh lsok lekIr dj
ldrh gS ;k osruo`f) dks jn~n dj ldrh gS vkSj ,slh izR;sd lsok&lekfIr ij /kkjk 6 dh
mi/kkjk ¼2½ ds micU/k ykxw gksaxsA
dfri; fu;qfDr;ksa vkfn
dk iqufoZyksdu
¼2½ vius LokfeRok/khu fdlh ,slh lEifÙk ;k vkfLr ds lEcU/k eas] tks /kkjk 3 ds
v/khu jkT; ljdkj eas fufgr gks] fdlh lkslkbVh }kjk fdlh lsok] fodz; ;k lEHkj.k ds fy,
dh xbZ izR;sd lafonk] tks fu;r fnu ds Bhd iwoZ izo`Ùk jgh gks] fu;r fnu ls ,d lkS vLlh
fnu dh vof/k dh lekfIr ds fnu dks vkSj mlh f nu ls izHkkoh u jg tk;xh] tc rd fd
,slh lafonk dk] mDr vof/k dh lekfIr ds iwoZ jkT; ljdkj }kjk fyf[kr :Ik ls vuqleFkZu
u dj fn;k tk; vkSj ,slh lafonk ;k vuqleFkZu djus eas jkT; ljdkj ,slk ifjorZu ;k
mikUrj dj ldrh gS] ftls og mfpr le>s %
ijUrq jkT; ljdkj rc rd fdlh lafonk dk vuqleFkZu djus eas =qfV ugha djsxh
vkSj u mleas dksbZ ifjorZu ;k mikUrj djsxh &
¼d½ tc rd fd mldk ;g lek/kku u gks tk; fd ,slh lafonk vuqfpr
:Ik ls nqHkZj gS ;k vln~~HkkoiwoZd dh xbZ gS ;k jkT; ljdkj ds fgrksa ds fy,
gkfudj gS] vkSj
¼[k½ tc rd lafonk ds i{kdkjksa dks lquokbZ dk ;qfDr;qDr volj u ns
fn;k x;k gks vkSj lafonk dk vuqleFkZu djus ls bUdkj djus ;k mleas dksbZ
ifjorZu ;k mikUrj djus ds dkj.kksa dks vfHkfyf[kr u dj fn;k tk;A
v/;k;&rhu
u, egkfo|ky; [kksyus dk fu’ks/k
8&& lafo/kku ds vuqPNsn 30 ds micU/kksa ds v/khu jgrs gq,] dsUnzh; ljdkj ;k
jkT; ljdkj }kjk izkf/kd`r O;fDr ls fHkUu dksbZ O;fDr fu;r fnu dks ;k mlds Ik”pkr~ &
u;s gksE;ksiSfFkd egk&
fo|ky; LFkkfir ugha
fd;s tk;saxs
¼d½ gksE;ksiSFkh eas fdlh f”k{k.k dk;Z dk Hkkj ysus ;k mlds lapkyu]
mldh O;oLFkk ;k izLFkkiuk dh izO;atuk djus okyh fdlh laLFkk dks u rks [kksysxk]
u mldk laxBu] vuqj{k.k ;k izcU/k djsxk vkSj u mls [kqyok;sxk ;k u mldk
laxBu] vuqj{k.k ;k izcU/k djk;sxk(
¼[k½ gksE;ksiSFkh eas fdlh f”k{k.k ikB~;dze eas] pkgs Qhl dk Hkqxrku djus
ij ;k ,sls Hkqxrku ds fcuk] u rks dksbZ HkrhZ djsx k vkSj u HkrhZ djus dh izLFkkiuk
djsxk(
150
¿mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 9&12À
¼x½ gksE;ksiSFkh eas f”k{k.k iznku djus okyh laLFkk ds lEcU/k eas dksbZ nku]
vfHknku ;k Qhl ¼pkgs mls fdlh Hkh uke ls iqdkjk tk;½ ugha ysxk(
¼?k½ gksE;ksiSFkh eas f”k{k.k iznku djus dh n`f’V ls O;k[;ku] ijh {kk ds fy,
rS;kj djkus ;k v/;ki u dk ;k fdlh iz;ksx”kkyk eas iz;ksx djus dk u rks dksbZ
izcU/k djsxk vkSj u ;g izdV djsxk fd ,slk izcU/k fd;k x;k gSA
9&& /kkjk 8 ds micU/kksa dk mYya?ku djus okyk izR;sd O;fDr dkjkokl ls]
ftldh vof/k rhu o’kZ rd gks ldrh gS ;k tqekZus ls] tks nks gtkj :Ik, rd gks ldrk gS
;k nksuksa ls n.Muh; gksxkA
/kkjk 8 ds mYya?ku ds
fy, “kkfLr
v/;k; & pkj
izdh.kZ
10&& rRle; izo`Ùk fdlh vU; fof/k eas ;k bl vf/kfu;e ls fHkUu fdlh fof/k ds
vk/kkj ij izHkko j[kus okyh fdlh fy[kr eas ;k fdlh U;k;ky;] vf/kdj.k ;k izkf/kdkjh
dh fdlh fMdzh ;k vkns”k eas bl vf/kfu;e ls vlaxr fdlh ckr ds gksrs gq, Hkh] bl
vf/kfu;e ds micU/k izHkkoh gksaxsA
vf/kfu;e ds micU/kksa dk
vf/kHkkoh izHkko gksxk
11&& ,slk O;fDr] tks && “kkfLr
¼d½ fdlh vuqlwfpr egkfo|ky; ds iz;kstuksa ds fy, /k`r fdlh lEifÙk ;k vkfLr
dks vius dCts] vfHkj{kk ;k fu;a=.k esa j[krs gq, ,slh lEifÙk ;k vkfLr dks /kkjk 5 dh
mi/kkjk ¼1½ ds mYya?ku eas lnks’k fo/kkfjr djrk gS( ;k
¼[k½ fdlh vuqlwfpr egkfo|ky; ds iz;kstuksa ds fy, /k`r fdlh lEifÙk ;k vkfLr
ij lnks’k dCtk ysrk gS ;k cuk, j[krk gS] ;k
¼x½ fdlh vuqlwfpr egkfo|ky; ds lEcU/k eas vius dCts] vfHkj{kk ;k fu;a=.k ds
v/khu fLFkr dksbZ cgh] dkx t&i= ;k vU; nLrkost /kkjk 5 dh mi/kkjk ¼2½ ds mYya?ku eas
tku&cw>dj fo/kkfjr djrk gS ;k mudk ys[kk&tks[kk nsus eas foQy jgrk gS] ;k
¼?k½ fdlh vuqlwfpr egkfo|ky; ds iz;kstuk sa ds fy, /k`r fdlh lEifÙk dk l nks’k
mi;ksx djrk gS] mls gVkrk gS ;k u’V djrk gS] dk jkokl ls ftldh vof/k nks o’kZ rd gks
ldrh gS ;k tqekZus ls] tks rhu gtkj :Ik;s rd gks ldrk gS ;k nksuksa ls n.Muh; gksxkA
12&& tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k gks]
ogka ,sls izR;sd O;fDr dks] tks vijk/k fd;s tkus ds le; dE iuh dk izHkkjh jgk gks vkSj
mlds dk;Z lapkyu ds fy, mlds izfr mÙkjnk;h jgk gks vkSj dEiuh dks Hkh vijk/k dk
nks’kh le>k tk;sxk vkSj rn~uqlkj muds fo:) dk;Zokgh dh tk ldsxh vkSj n.M fn;k tk
ldsxk %
dEiuh }kjk vijk/k
ijUrq bl mi/kkjk dh fdlh ckr ls ,slk dk sbZ O;fDr n.Muh; ugha gksxk] ;fn og
;g lkfcr dj ns fd vijk/k fcuk mldh tkud kjh ds fd;k x;k Fkk ;k mlus ml vijk/k
ds fuokj.k ds fy, lHkh lE;d rRijrk cjrh FkhA
¼2½ mi/kkjk ¼1½ eas fdlh ckr ds gksrs gq, Hkh] tgka bl vf/kfu;e ds v/khu dksbZ
vijk/k fdlh d Eiuh }kjk fd;k x;k gks vkS j ;g lkfcr gks tk; fd vijk/k dEiuh ds
fdlh funs”kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS
;k mldh vksj ls dksbZ mis{kk fd;s tkus ds dkj.k gqvk gS] ogka ,sls funs”kd] izcU/kd] lfpo
;k vU; vf/kdkjh dks ml v ijk/k dk nks’kh le>k tk;sxk vkSj rn~uqlkj mlds fo:)
dk;Zokgh dh tk ldsxh vkSj n.M fn;k tk ldsxkA
151
¿mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 13&vuqlwphÀ
Li’Vhdj.k& bl /kkjk ds iz;kstuksa ds fy, &
¼d½ ^^dEiuh*^ dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr
dksbZ QeZ] lkslkbVh ;k O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ fdlh QeZ ds lEcU/k eas] ^funs”kd^ dk rkRi;Z ml QeZ ds Hkkxhnkj ls
gSA
13&& bl vf/kfu;e ds v/khu ln~Hkkouk ls fd;s x;s ;k fd;s tkus ds fy,
vk”kf;r fdlh dk;Z ds fy, jkT; ljdkj ;k mlds fdlh vf/kdkjh ;k vU; deZpkjh ds
fo:) dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
ln~Hkkouk ls fd;s x;s
dk;Z dk laj{k.k
14&& n.M izfdz;k lafgrk] 1973 eas fdlh ckr ds gksrs gq, dksb Z U;k;ky; bl
vf/kfu;e ds v/khu fdlh vijk/k dk laKku jkT; ljdkj ;k jkT; ljdkj }kjk bl fufeÙk
izkf/kd`r fdlh vf/kdkjh }kjk dh x;h fdlh fyf[kr ifjokn ds fcuk ugha djsxkA
vijk/k dk laKku
15&& bl vf/kfu;e dh dksbZ ckr gksE;ksiSFkh eas rRle; izo`Ùk fdlh fof/ k ds v/khu
jgrs gq, f”k{k.k iznku djus ds fy, lafo/kku ds vuqPNsn 30 eas fufnZ’V fdlh vYila[;d
ds viuh :fp dh fdlh f”k{k.k laLFkk dks LFkkfir vkSj iz”kkflr djus ds vf/kdkj dks
izHkkfor ugha djsxhA
vYila[;d laLFkkvksa ds
ckjs eas O;ko`fÙk
16&& jkT; ljd kj bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy,
vf/klwpuk }kjk fu;e cuk ldrh gSA
fu;e cukus dh “kfDRk
17&& ¼1½ mÙkj izns”k gksE;ksiSfFkd fpfdRlk egkfo|ky; ¼izca/k xzg.k½ vf/kfu;e]
1979 ,rn~}kjk fujflr fd;k tkrk gSA
fujlu vkSj viokn
¼2½ ,sls fuj lu ds gksrs gq, Hkh] mi/kkjk ¼1½ }kjk fujflr vf/kfu;fefr ds v/khu
d`r dksbZ dk;Z ;k dk;Zokgh fof/kekU; cuh jgsxh] ekuks ;g vf/kfu;e izo`Ùk u gqvk gksA
vuqlwph
¿/kkjk 2 ¼x½ nsf[k;sÀ
dze la0 egkfo|ky;ksa ds uke
1 xkthiqj gksE;ksiSfFkd esfMdy dkWyst] xkthiqjA
2 dkuiqj gksE;ksiSfFkd esfMdy dkWyst] dkuiqjA
3 eksgu gksE;ksiSfFkd esfMdy dkWyst] y[kuÅA
4 Jh nqxkZ th gksE;ksiSfFkd esfMdy dkWyst] pUnz”ks[kj] vktex<+A
5 Mk0 c`t fd”kksj gksE;ksiSfFkd esfMdy dkWyst] QStkcknA
6 ds0 th0 ds0 gksE;ksiSfFkd esfMdy dkWyst] eqjknkckjA
7 Vh0Mh0 gksE;ksiSfFkd esfMdy dkWyst] tkSuiqjA
8 yky cgknqj “kkL=h gksE;ksiSfFkd esfMdy dkWyst] bykgkckn
9 gksE;ksiSfFkd esfMdy dkWyst] fVxjh eudkokyk] uxhuk] fctukSjA
152
THE UTTAR PRADESH HOMOEOPATHIC MEDICAL COLLEGES
(ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 19811
[U. P. ACT NO. 21 OF 1981]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on September 17,
1981 and by the Uttar Pradesh Legislative Council on September 21, 1981.
Received the assent of the President on October 23, 19 81 under Article 201 of ‘the
Constitution of India’ and was published in the Uttar Pradesh Gazette Extraordinary, dated
October 24, 1981]
AN
ACT
to pr ovide for acquisition and m anagement of certain non -government
homoeopathic medical colleges and to provincialise the education in the medical science
of homoeopathy and for matters connected therewith or incidental thereto.
WHEREAS, the students of non -Government homoeopathic medical colleges in
the State have been agitating for the provincialistion of such colleges for a long time;
AND, W HEREAS, the standard of education equipment and facility for studies
obtaining in these Colleges are not upto the mark;
AND WHEREAS a large num ber of colleges than necessary are operating in the
state with mercenary motives, and with a view to provincialise and properly organize the
medical education in homoeopathic science and to improve the standard of education and
treatment in such science and to prevent recurrence of such evils, it is necessary to acquire
those colleges which are more useful and to close down the rest;
NOW, THEREFORE, it is hereby enacted in the Thirty -second Year of the
Republic of India as follows--
CHAPTER I
Preliminary
Short title and
commencement
1- (1) This Act may be called the Uttar Pradesh Hom oeopathic Medical
Colleges (Acquisition anti Miscellaneous Provisions) Act, 1981.
(2) It shall come in to force on such date as the State G overnment may, by
notification2, appoint in this behalf.
Definitions 2- In this Act-
(a) "appointed d ay" means the date notified under sub section (2) of
section 1:
(b) “Homeopathy” shall have the meaning assigned to it in the Uttar
Pradesh Homeopathic Medicine Act, 1951;
(c) "Sched uled College" m eans homoeopathic medical college specified
in the schedule together with the hospitals and dispensaries attached thereto or
used in connection therewith and includes all lecture -rooms, lab oratories,
libraries, hostels and boarding house used in connection with or as accessories
to or adjuncts of such college;
1. For Statement of Objects and Reasons, see Uttar Pradesh Gazelle
Extraordinary, dated July 18, 1981.
2. The Act has been enforced w. e. f. December 11. 1981 vide notification no.
7867-scc.-9/V-81-1019-80, dated December 11, 1981.
153
[The Uttar Pradesh Homoeopathic Medical Colleges [Section
3-4]
(Acquisition anti Miscellaneous Provisions) Act, 1981]
(d) "Society" in relation to a Scheduled College means the society, trustee
or other person or body in which the ownership, management and c ontrol of
the affairs of such colleges are vested.
CHAPTER II
Acquisition of Scheduled Colleges
Vesting of
Scheduled
college in the
State
Government
3- (1) On and from the appointed day, every Scheduled College, together with-
(a) all lands on which such college stands and all other land
appurtenant thereto, and all buildings, erections and factures on such lands,
(b) all furniture’s, equipments, stores, apparatuses, instruments,
appliances, d rugs, medicines, works, work shops, projects, automob iles,
books, moneys and other assets of such college;
(c) all other properties, movable and immovable including farms,
leases and all rights, powers authorities, pr ivileges, reserve funds,
investments, book-debts, and all other rights and interests in or in relation to
or arising out of such property as were immediately before the appointed day,
in the ownership, posses sion, power or control of the Administrator or any
other person, society or body i n charge of the management of the affairs of
such college;
shall stand transferred to and vest a bsolutely in the State Govern ment
and shall be applied for the purpose of such college.
(2) Every deed of gift, endow ment, bequest, trust or other document in
relation to all or any of the properties and assets referred to in sub-section (1) shall,
as from the appointed day, be construed as if it were made or executed in favour of
the State Government.
(3) Subject to: the provisions of this Act, every property and assets referred to
in this section, which by virtue of sub -section (1) has vested in the State
Government shall, by force of such vesting, be freed and discharged from any debt,
obligation, mortgage, charge or lien and other encumbrances affecting it, and every
attachment; injunction, decree or o rder of any court or tribunal restricting the use
of such property in any manner shall be deemed to have been withdrawn.
(4) Subject to the provisions of this Act, any proceeding or cause of action
pending or existing immediately before the appointed day, by or against the society
may, as from the appoint ed day, be continued and enforced by or against the State
Government as it might have been continued or enforced by or against such society
if this Act had not come into force.
Administration
of scheduled
Colleges
4- (1) On and from the appointed day every Scheduled College shall be
administered by the State Government in such mann er, as the State Government
may from time to time, direct.
(2) Without prejudice to the generality of the provisions of sub-section (1), the
State Government may direct that-
(a) one or more of the scheduled colleges shall be closed down;
(b) two or more of such colleges shall be combined or amalgamated;
154
[The Uttar Pradesh Homoeopathic Medical Colleges [Section
5-6]
(Acquisition anti Miscellaneous Provisions) Act, 1981]
(c) students of one or m ore of such colleges shall be transferred to or
absorbed in other such colleges;
(d) teachers and other emp loyees of such colle ges shall be transferred
from one college to another.
Duty to deliver
possession
5- (1) Every person having possession, custody or control of any property or
assets referred to in section 3 on the appointed day shall deliver forthwith such
property or asset to the Collector or to such other officer as may be authorized by
the State Government in this behalf, and the Collector or such other officer as
aforesaid may use such force as may be necessary for obtaining such delivery.
(2) Any person who on the appointed day, has in his possessio n, custody or
control any books papers or other documents relating to any property referred to in
section 3 shall be liable to account for the same to the Collector or to such other
officer as may be authorized by the State Government in this behalf.
(3) Without prejudice to the other provisions contained in this Act it shall he
lawful for the State Government to take all necessary steps for taking possession of
all properties and assets which have been transferred to and vested in it under this
Act.
Teachers and
other
employees to
become
employees of
State
Government
6- (1) Sub ject to the provisions of section 7, every teacher or other employee
who, immediately before the appointed day is employed in or in connection with
the affairs of any scheduled college shall become, as from the appo inted day, a
teacher or other employee, as the case may be, of t he State Government and shall
hold his office by the same tenure at the same remuneration and upon the same
terms and conditions and with the same rights and privileges as to pension, gratuity
and other matters as he would have held if this Act had not come in to force, and
shall continue to do so unless and until his emp loyment is duly terminated or until
his remuneration, terms and conditions are duly altered by the State Government:
Provided that if such transfer is not acceptable to any such teacher of other
employee, he may inti mate to the State Government to that effect within one
month from the appointed day and thereupon his employment shall stan d
terminated with effect from the appointed day :
Provided further that if the employment of teacher or other employee is
terminated in accordance with the preceding proviso such teacher or employee
shall, subject to the provisions of sub-section (2) be entitled--
(a) to an am ount equivalent to three months salary in the case of
permanent employee and one month's salary in the case of any other
employee; and
(b) to other benefits wh ich could have accrued to him because of his
past services in such college, had his employment not been so terminated.
(2) The transfer or terminatio n of the services of any tea cher, or other
employee under sub-section (1) shall not entitle him to any compensation under the
U. P. Indus trial Disputes Act, 1947 or any other law for the tim e being in force,
and no such claim shall be entertained by any court, tribunal or other authority.
155
[The Uttar Pradesh Homoeopathic Medical Colleges [Section 7-8]
(Acquisition anti Miscellaneous Provisions) Act, 1981]
(3) If any va cancy occurs in the post of a te acher or other employee in any
scheduled college at any time after the commencement of this Act a nd a teacher or
other employee serving In any homoeopathic medical college (other than a
scheduled college) on the date immediately preceding the elate of such
commencement applies for appointment to any such post carrying the same rank or
grade, then such t eacher or employee shall he en titled to a preference over other
applicants provided he fulfils the minimum qualifications prescribed therefor.
Review of
certain
appointments,
etc.
7- (1) Notwithstanding anything contained in this Act, the State Government
may nominate any o fficer or appoint a committee to review the genuineness of all
appointments made or increments of salary given to the teachers or other
employees of a scheduled college within the period of two ye ars immediately
preceding the appointed day, and if after consideri ng the report of such officer or
committee and representations t hat ma y be received in that be half from the
teachers or other emplo yees affected, an appointment made or increment given
does not a ppear to the State Government to be genuine it may term inate tile
services of such teacher or employee or cancel the incremen t, as the case may be,
and the pro vision of sub -section (2) o f secti on 6 shall apply to every such
termination.
(2) Every contract entered into by a Society in relation to any property or
asset owned by it, which is vested in the State in force immediatel y before the
appointed day, shall, on and from the expiry of a period of one hundred and eighty
days from the appointed day cease to have effect, unless such contract is, before
the expiry of that period, ratified in writing by the State Government and in
ratifying such contract the State Government may make such alteration or
modification as it may think fit:
Provided that the State Govern ment shall not omit to ratify a contract and
shall not make any alteration or modification therein-
(a) unless it is satisfied that such contract is unduly onerous or has been
entered i nto in bad faith or is detri mental to the interests of the State
Government; and
(b) except after giving the p arties to the contract a rea sonable
opportunity of being heard and except afte r recor ding in writing its reasons
for refusal to ratify the contract or f or making any alteration or modification
therein.
CHAPTER III
Prohibition of opening of new colleges
New
homoeopathic
colleges not to
be established
8- Subject to the provisi ons of Article 30 of the Constitution no person other
than a person authorized by the Central Government or the State Government
shall, on or after the appointed day-
(a) open, organize, maintain or manage or cause to be opened,
organized, main tained or m anaged any college professing to undertake,
conduct, provide or offer arty instruction in homoeopathy;
(b) admit or offer a dmission on payment of fee or without such
payment, to any course of instruction in homoeopathy;
156
[The Uttar Pradesh Homoeopathic Medical Colleges [Section 9-12]
(Acquisition anti Miscellaneous Provisions) Act, 1981]
(c) receive any donation, subscription or fee (by whatever name called)
in respect of any institution imparting instructions in homoeopathy;
(d) make any arrangem ent or hold out that arrangements have been
made for lecture, coaching or tuition or for experiments in, any laboratory
with a view to imparting instructions in homoeopathy.
Penalty for
contravention
of section 8
9- Every person who contravenes the prov ision of section 8 shall be punishable
with imprisonment for a period which may extend to three years or with fine which
may extend to two thousand rupees or with both.
CHAPTER IV
Miscellaneous
Provisions of
the Act to have
overriding
effect
10- The provisions of this Act shall have effect, notwit hstanding anything
inconsistent therewith contained in any other law for the time bei ng in force, or
any instrument having effect by virtue of any law other than t his Act or any decree
or order or any court, tribunal or authority.
Penalties 11- Every person Who-
(a) having in his possession, custody or control any property or assets held for
the purposes of a schedule college wrongfully wi thholds such property or asset in
contravention of sub-section (1) of section 5; or
(b) wrongfully obtains possession of or retains any property or asset held for
the purposes of any scheduled college; or
(c) wilfully withholds or fails to account for any book, paper or oth er
document in his possession, custody or control relating to a schedu led college, in
contravention of sub-section (2) of section 5; or
(d) wrongfully uses, removes or destroys any property held for the purposes
of a scheduled college;
shall be punishable with imprison ment for a term which may ext end to two
years or with line which may extend to three thousand rupees or with both.
Offences by
companies
12- (1) Where any offence under this Act is committed by a company, every
person who, at the ti me of the offence was commit ted, was incharge of, and was
responsible to the company for the conduct of the business of the company, as well
as the company shall be deemed to be guilty of the of fence, and shall be liable to
be proceeded against and punished accordingly :
Provided that nothing contained in th is sub -section shall render any such
person liable to any punishment, if he proves that the offence was committed
without his knowledge or that he exercised all due diligence to p revent the
commission of such offence,
(2) Notwithstanding anything con tained in sub -section (1) where any offence
under this Act has been committed by a com pany, and it is proved that the of fence
has been committed with the consent or connivance of, or is a ttributable to any
neglect on the part of any director, manager, secr etary or other officer of the
company, such director, manager, secre tary or other officer shall be deemed to be
guilty of that offe nce and shall be liable to be proceeded against and punished
accordingly.
157
[The Uttar Pradesh Homoeopathic Medical Colleges [Section 13-Schedule]
(Acquisition anti Miscellaneous Provisions) Act, 1981]
Explanation-- For the purposes of this section --
(a) "Company" means an y body corporate and includes a firm, society
or other association Of individuals; and
(b) "Director" in relation to a firm means a partner in the firm.
Protection of
action taken in
good faith
13- No suit, prosecution or other legal proceedings shall lie against the State
Government or any of its officers or other employees for anything which is in good
faith done or intended to be done under this Act.
Cognizance of
offences
14- Notwithstanding anything contained in the Code of Criminal Procedure, 1973,
no court shall take cognizance of any offence under this Act, except on a complaint
in writing made by the State Government or any officer authorized in this behalf,
by that Government.
Savings in
respect of
minority
institutions
15- Nothing in this Act shall affect the right of any minority, referred to in Article
30 of the Constitutio n to establish and administer educational institutions of their
choice for imparting instructions in homoeopathy subject to any law for the time
being in force.
Power to make
rules
16- The State Government may by notification , make rules for carrying ou t the
purposes of this Act.
Repeal and
savings
17- (1) The Uttar Prade sh Homoeopathic Medical College (Taking over of
Management) Act, 1979 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the
enactment repealed by sub -section (1) shall continue to be valid as if this Act has
not come into force.
THE SCHEDULE
[See section 2(c)]
Serial No. Name of the colleges
1. Ghazipur Homoeopathic Medical College, Ghazipur.
2. Kanpur Homoeopathic Medical College, Kanpur.
3. Mohan Homoeopathic Medical College, Lucknow.
4. Sri Durgaji Homoeopathic Medical College, Chandesar, Azamgarh.
5. Sri Brij Kishore Homoeopathic Medical College, Faizabad.
6. K. G. K. Homoeopathic Medical College, Moradabad,
7. T. D. Homoeopathic Medical College, Jaunpur.
8. Lal Bahadur Shastri Homoeopathic Medical College, Allahabad.
9. Homoeopathic Medical College, Tigri Mankawala, Nagina, Bijnor.