LexThe UTTAR PRADESH INDIAN MEDICAL INSTITUTIONS (ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 1982
Uttarakhand · state statute
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mŸkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982
¿mŸkj izns”k vf/kfu;e la[;k 18 lu~ 1982À
THE UTTAR PRADESH INDIAN MEDICAL INSTITUTIONS
(ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 1982
[U. P. Act No. 18 of 1982]
2
mŸkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½
vf/kfu;e] 19821
¿mŸkj izns”k vf/kfu;e la[;k 18 lu~ 1982À
¿mÙkj izns”k fo/kku lHkk us fnukad 10 Qjojh] 1982 rFkk mÙkj izns”k fo/kku ifj’kn~
us fnukad 16 ekpZ] 1982 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk’Vªifr egksn; us fnukad
7 vizSy] 1982 dks Lohd`fr iznku dh rFkk mÙkj izns”k ljdkjh vlk/kkj.k xtV eas fnukad 17
vizSy] 1982 dks izdkf”kr gqvkAÀ
vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas f”k{kk nsus okyh dfri; xSj ljdkjh
laLFkkvksa dk vtZu vkSj izca/k djus] ,slh fpfdRlk i)fr eas f”k{kk dk izkUrh;dj.k djus]
izkd`frd fpfdRlk vkSj ;ksx fpfdRlk eas f”k{kk nsus dks fofu;fer djus vkSj mlls lEc) ;k
vkuq’kafxd fo’k;ksa dk micU/k djus ds fy,
vf/kfu;e
pwafd jkT; eas vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas f”k{kk nsus okyh vusd
fpfdRlk laLFkk,a dsoy /ku yksyqirk ds vfHkizk; ls pyk;h tk jgh gS(
vkSj pwafd bu laLFkkvksa eas miyC/k f”k{kk dk Lrj] lTTkk vkSj v/;;u dh lqfo/kk
visf{kr Lrj dh ugha gS(
vkSj pwafd bueas ls vf/kdka”k laLFkk;sa jkT; eas fdlh fo”ofo|ky; ls lEc) ugha gS
vkSj bu laLFkkvksa eas f”k{kk izkIr djus okys Nk=ksa dk HkkX; vfuf”pr jgrk gS(
vkSj pwafd ,slh fpfdRlk i)fr eas f”k{kk dk izkUrh;dj.k djus vkSj mlesa f”k{kk ds
Lrj vkSj mipkj esa lq/kkj djus dh n`f’V ls dfri; orZeku laLFkkvksa dk vtZu djuk vkSj
“ks’k laLFkkvksa dks cUn djuk vko”;d gS(
vkSj pwafd izkd`frd fpfdRlk vkSj ;ksx fpfdRlk eas f”k{kk nsus dks fofu;fer djuk
lehphu gS(
vr,o] vc Hkkjr x.kjkT; ds rSarhlosa o’kZ eas fuE ufyf[kr vf/kfu;e cuk;k tkrk
gS%&
v/;k; & ,d
izkjfEHkd
1& ¼1½ ;g vf/kfu;e mÙkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ
micU/k½ vf/kfu;e] 1982 dgk tk;sxkA
laf{kIr uke vkSj izkjEHk
¼2½ ;g ,sls fnukad ls izo`Ùk gksxk] ftls jkT; ljdkj] vf/klwpuk }kj k] 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 ^^vk;qosZfnd rFkk ;wukuh frCCkh fpfdRlk i)fr** dk ogh rkRi;Z gksxk]
tks mlds fy, la;qDr izkUr Hkkjrh; fpfdRlk vf/kfu;e] 1939 esa fn;k x;k gS(
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy, fnukad 1 Qjojh] 1982 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
2- ;g vf/kfu;e la0 3118@fpfd0 -0@ikap&13&80 fnukad 2 tqykbZ] 1982 }kjk fnukad 2 tqykbZ]
1982 ls izo`Ùk fd;k x;kA
3
¿mÙkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 3À
¼x½ ^^vuqlwfpr laLFkk** dk rkRi;Z vuqlwph eas fofufnZ’V
vk;qosZfnd rFkk ;wukuh frCCkh i)fr eas f”k{kk nsus okyh fdlh fpfdRlk
laLFkk ds lkFk&lkFk mlls layXu ;k mlds lEcU/k eas iz;qDr fpfdRlky;
vkSj vkS’k/kky; ls gS vkSj blds vU rxZr ,slh laLFkk ds lEcU/k eas ;k
mlds milk/ku ds :Ik eas iz;qDr ;k m lls vuqc) leLr O;k[;ku d{k]
iz;ksx”kkyk,a] iqLrdky;] Nk=kokl vkSj cksfMZax gkml Hkh gS(
¼?k½ fdlh vuqlwfpr laLFkk ds lEcU/k eas] ^ ^lkslkbVh** dk rkRi;Z
,slh lkslkbVh] U;klh ;k vU; O;fDRk ;k fudk; ls gS] ftleas ,slh laLFkk
dk LokfeRo vkSj mlds dk;Z&dyki dk izcU/k vkSj fu;a=.k fufgr gksA
v/;k; & nks
vuqlwfpr laLFkkvksa dk vtZu
3&& ¼1½ fu;r fnu dks vkSj mlh fnu ls izR;sd vuqlwfpr laL Fkk vkSj mlds lkFk
gh&&
vuqlwfpr laLFkkvksa dk
jkT; ljdkj eas fufgr
gksuk
¼d½ ,slh leLr Hkwfe] ftl ij ,slh laLFkk fLFkr gks vkSj mlls vuqyXu
vU; leLr Hkwfe vkSj ,slh Hkwfe ij leLr Hkou] fuekZ.k vkSj fQDlpj(
¼[k½ ,slh laLFkk dk leLr QuhZpj] miLdj] LVksj] l kf/k=] midj.k] ;a=]
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 LFkkoj 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 ¼cqdMsV½ vkSj ,slh lEifÙk eas ;k mlds laca/k eas ;k mlls mn~Hkwr gksus
okys leLr vU; vf/kdkj vkSj fgr Hkh gS] tks fu;r fnu ds Bhd iwoZ ,slh laLFkk
ds dk;Zdyki ds izcU/k ds izHkkjh fdlh vU; O;fDr] U;klh] lkslkbVh ;k vU;
fudk; ds LokfeRo] dCtk] “kfDr ;k fu;a=.k eas jgh gks(
jkT; ljdkj dks vUrfjr gks tk; sxh vkSj iw.kZ :Ik ls mleas fufgr gksxh vkSj ,slh
laLFkk ds iz;kstuksa ds fy, iz;qDr dh tk;sxh vkSj mi;ksx eas yk;h tk;sxhA
¼2½ mi/kkjk ¼1½ eas fufnZ’V leLr ;k fdlh lEifÙk vkSj vkfLr ds la ca/k eas izR;sd
nku&foys[k] foU;kl] olh;r] U;kl ;k vU; nLrkost dk] fu;r fnu ls] bl izdkj vFkZ
yxk;k tk;xk ekuks 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 esa fufgr gks xbZ gS] bl izdkj fufgr
gksus ds vk/kkj ij lHkh _.k] ck/;rk cU/kd] izHkkj ;k /kkj.kkf/kdkj vkSj mls izHkkfor djus
okys Hkkjksa ls eqDr vkSj mUeksfpr gks tk; xh vkSj ,slh lEifÙk ds mi;ksx dks fdlh jhfr ls
fucZfU/kr djus okyh fdlh U;k;ky; ;k vf/kdkj.k dks 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 ;k fo|eku fdlh dk;Zokgh ; k okngsrqd dks fu;r fnu ls]
jkT; ljdkj }kjk ;k mlds fo:) mlh izdkj tkjh j[kk vkSj izo`Ùk fd;k tk ld sxk] tSlk
og ,slh lkslkbVh }kjk ;k mlds fo:) tkjh j[kk ;k izo`Ùk fd;k tk ldrk Fkk ;fn ; g
vf/kfu;e izo`Ùk u gqvk gksrkA
4
¿mÙkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 4&6À
4&& ¼1½ fu;r fnu dks vkSj mlh fnu ls izR;sd vuqlwfpr laLFkk dk iz”kklu jkT;
ljdkj }kjk ,slh jhfr ls fd;k tk;xk] tSlh jkT; ljdkj le;≤ ij funsf”kr djsA
vuqlwfpr laLFkkvksa 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 laLFkkvksa dks cUn dj fn;k tk;xk(
¼[k½ ,slh nks ;k vf/kd laLFkkvksa dks lfEefyr ;k lekesfyr dj fn;k
tk;xk(
¼x½ ,slh ,d ;k vf/kd laLFkkvksa ds Nk=ksa dks ,slh fdlh vU; laLFkk esa
LFkkukUrfjr ;k vkesfyr dj fn;k tk;xk(
¼?k½ ,slh laLFkkvksa ds v/;kidksa vkSj vU; deZpkfj;ksa dk LFkkukUrj.k ,d
laLFkk ls nwljh laLFkk eas dj fn;k tk;xkA
5&& izR;sd O;fDr] ftlds dCtk] vfHkj{kk ;k fu;a=.k eas fu;r fnu dks /kkjk 3 eas
fufnZ’V dksbZ lEifŸk ;k vkfLr gks] ,slh lEifŸk ;k vkfLr dysDVj ;k jkT; ljdkj ds ,sls
vU; vf/kdkjh dks] ftls jkT; ljdkj }kjk bl fufeŸk izkf/kd`r fd;k tk;] rRdky ifjnŸk
dj nsxk vkSj dysDVj ;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 dksbZ O;fDr] ftlds dCtk] vfHkj{kk ;k fu;a=.k esa fu;r fnu dks /kkjk 3 eas
fufnZ’V fdlh lEifŸk ls lacaf/kr dksbZ cgh] dkxt&i= ;k vU; nLrkost gks] mudk
ys[kk&tks[kk dysDVj dks ;k jkT; ljdkj ds ,sls vU; vf/kdkjh ;k deZpkjh dks] ftls jkT;
ljdkj }kjk bl fufeŸk izkf/kd`r fd;k tk;] nsus dk ftEesnkj gksxkA
¼3½ bl vf/kfu;e eas fn, x, vU; micU/kksa ij izfrdwy izHkko Mkys fcu k jkT;
ljdkj ds fy;s ;g fof/kiw.k Z gksxk fd o g ,slh lEkLr lEifŸk;ksa vkSj vkfLr;ksa dk] tks bl
vf/kfu;e ds v/khu mls vU rfjr vkSj mleas fufgr dh x;h gS] dCtk ysus ds fy, ,slh
leLr dk;Zokgh djs] tks vko”;d vkSj fof/kiw.kZ gksA
6&& ¼1½ /kkjk 7 ds micU/kksa ds v/khu jgrs gq,] ,slk izR;sd v/;kid ;k vU;
deZpkjh] tks fu;r fnu ds Bhd iwoZ fdlh vuqlwfpr laLFkk eas ;k mlds dk;Zdyki ds
laca/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;s mlh ikfjJfed ij vkSj mUgha
fucU/kuksa 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 djsxk] tSls /kkj.k djrk] ;fn ;g vf/kfu;e izo`Ÿk u gqvk
gksrk vkSj blh izdkj /kkj.k djrk jgsxk tc rd fd mldk fu;kstu lE;d :i ls lekIr
u dj fn; k tk; ;k tc rd fd ml ds ikfjJfed] fuca/ku vkSj “krksZa dks jkT; ljdkj
}kjk lE;d :i 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 lwpuk 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 &&
5
¿mÙkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 7À
¼d½ LFkk;h deZpkjh dh fLFkfr eas rhu ekl ds osru ds cjkcj vkSj fdlh
vU; deZpkjh dh fLFkfr eas ,d ekl ds osru ds cjkcj /kujkf”k( vkSj
¼[k½ vU; lqfo/kk,a] ;fn dksbZ gks] tks ,slh laLFkk 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 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`Ÿk fdlh
vU; fof/k ds v/khu fdlh izfrdj dk gdnkj ugha gksxk vkSj bl izdkj dk dksbZ nkok fdlh
U;k;ky;] vf/kdj.k ;k vU; izkf/kdkjh }kjk xzg.k ugha fd;k tk;xkA
¼3½ ;fn bl vf/kfu;e ds izkjEHk ds i”pkr~ fdlh le; fdlh vuqlwfpr laLFkk eas
fdlh v/;kid ;k vU; deZpkjh ds in eas dksbZ fjfDr gksrh gS vkSj ,sls izkjEHk ds fnukad ls
Bhd iwoZorhZ fnukad dks vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas f”k{kk nsus okyh
fdlh fpfdRlk laLFkk eas ¼vuqlwfpr laLFkk ls fHkUUk½ lsokjr dksbZ v/;kid ;k vU; deZpkjh
mlh dksfV ;k Js.kh ds fdlh ,sls in ij fu;qfDr ds fy;s vkosnu djrk gS rks ,slk v/;kid
;k deZpkjh vU; vkosndksa dh rqyuk eas vf/keku dk gdnkj gksxk] c”krsZ og ,sls 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 laLFkk ds v/;kidksa ;k vU; deZpkfj;ksa dh fu;qfDr ;k
mUgsa nh x;h 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 fufeŸk
izkIr vH;kosnuksa ij fopkj djus ds i”pkr~] dksbZ fu;qfDr ;k osru o`f) jkT; l jdkj dks
;FkkFkZ u izrhr gks rks og] ,sls v/;kid ;k deZpkjh dh] ;FkkfLFkfr] lsok lekIr dj
ldrh gS ;k osru o`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 lEifŸk ;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;s
dh x;h izR;sd lafonk] tks fu;r fnu ds Bhd iwoZ izo`Ÿk jgh gks] fu;r fnu ls ,d lkS
vLlh fnu d h vof/k dh lekfIr ds fnu dks vkSj mlh fnu ls izHkkoh u jg tk;xh] tc
rd fd ,slh lafonk dk] mDr vof/k dh lekfIr ds iwoZ] jkT; ljdkj }kjk fyf[kr :i ls
vuqleFkZu u dj fn;k tk; vkSj ,slh lafonk dk vuqleFkZu djus eas jkT; ljdkj mleas
,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
vuqlwfpr :i ls nqHkZj gS ;k vln~HkkoiwoZd dh x;h gS ;k jkT; ljdkj ds fgrksa ds
fy;s gkfudj gS( vkSj
¼[k½ tc rd fd 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
6
¿mÙkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 8&12À
v/;k; & rhu
ubZ laLFkk,a [kksyus vkSj u;s Nk=ksa dks HkrhZ djus dk fu’ks/k
8&& /kkjk 9 ds micU/kksa ds v/khu jgrs gq, dsUnzh; ljdkj ;k jkT; ljdkj }kjk
izkf/kd`r O;fDr ls fHkUu dksbZ O;fDRk fu;r fnu dks ;k mlds i”pkr~ &&
ubZ laLFkk,a [kksyus ij
fucZU/ku
¼d½ vk;qosZfnd rFkk ;wukuh frCch fpfdRlk i)fr eas fdlh f”k{k.k dk;Z dk
Hkkj ysus ;k mlds lapkyu] 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] u mldk laxBu] vuqj{k.k ;k izcU/k djk;sxk(
¼[k½ ,slh fpfdRlk i)fr eas fdlh f”k{k.k ikB~;dze eas pkgs Qhl dk
Hkqxrku djus ij ;k ,sls Hkqxrku ds fcuk] u rks dksbZ HkrhZ djsxk vkSj u H krhZ djus
dh izLFkkiuk djsxk(
¼x½ ,slh fpfdRlk i)fr eas f”k{k.k iznku djus okyh fdlh laLFkk ds laca/k
eas dksbZ nku] vfHknku ;k Qhl ¼pkgs mls fdlh Hkh uke ls iqdkjk tk;½ ugha ysxk(
¼?k½ ,slh fpfdRlk i}fr eas f”k{k.k iznku djus dh n`f’V ls O;k[;ku]
ijh{kk ds fy, rS;kj djkus ;k v/;kiu dk ;k fdlh iz;ksx”kkyk eas iz;ksx djus dk
u rks dksbZ izcU/k djsxk vkSj u ;g izdV djsxk fd ,slk izca/k fd;k x;k gSA
9&& vk;qosZfnd ;k ;wukuh frCch fpfdRlk i)fr eas f”k{k.k iznku djus okyh dksbZ
fpfdRlk laLFkk] tks fu;r fnu d s iwoZ LFkkfir gqbZ gks] fu;r fnu dks ,slh laLFkk eas
uke&fuosf”kr Nk=ksa dks fu;r fnu ls ikap o’kZ dh vof/k eas fuEu d{kk ls mPp d{kk eas
izksUufr ds :Ik eas HkrhZ dj ldrh gS vkSj mDr ikap o’kZ dh vof/k ds Ik”pkr~ /kkjk 8 ds
micU/k izR;sd laLFkk ij ;Fkko”;d ifjorZu lfgr ykxw gksaxsA
Nk=ksa dh HkrhZ ij fucZU/ku
10&& /kkjk 8 ;k /kkjk 9 dh dksbZ ckr vk;qosZfnd ;k ;wukuh frCch fpfdRlk i)fr
;k izkd`frd fpfdRlk ;k ;ksx fpfdRlk eas 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{kk laLFkk dks LFkkfir vkSj
iz”kkflr djus ds vf/kdkj dks izHkkfor ugha djsxhA
vYila[;d laLFkkvksa ds
lEcU/k eas O;ko`fÙk
11&& /kkjk 8 vkSj 9 ds micU/kksa dk mYya?ku djus okyk izR;sd O;fDRk dkjkokl
ls] ftldh vof/k rhu o’kZ rd gks ldr h gS ;k tqekZus ls] tks nks gtkj :Ik;s rd gks
ldrk gS ;k nksuksa ls n.Muh; gksxkA
/kkjk 8 vkSj 9 ds mYya?ku
ds fy, “kkfLr
v/;k; & pkj
izkd`frd vkSj ;ksx fpfdRlk eas f”k{k.k iznku djus okyh laLFkk;sa
12&& ¼1½ jkT; ljdkj ds fy, izkd`frd ;k ;ksx fpfdRlk eas f”k{k.k iznku djus
okyh izR;sd laLFkk dh LFkkiuk] mlds vuqj{k.k] izcU/k vkSj dk;Z dks fu;eksa }kjk fofu;fer
djuk fof/kiw.kZ gksxkA
izkd`frd vkSj ;ksx
fpfdRlk ls lacaf/kr
laLFkkvksa dk fofu;eu
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] mDr
mi/kkjk eas fufnZ’V fu;eksa eas fuEufyf[kr lHkh ;k fdlh fo’k; dh O;oLFkk dh tk ldrh gS]
vFkkZr~ &&
7
¿mÙkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 13&15À
¼d½ ,sls fu;eksa ds izkjEHk ds fnukad dks i zkd`frd ;k ;ksx fpfdRlk eas
f”k{k.k iznku djus okyh laLFkkvksa dk jftLVªhdj.k(
¼[k½ ,slh ubZ laLFkk,a [kksyus ;k LFkkfir djus ds fy,] ftleas izkd`frd ;k
;ksx fpfdRlk eas f”k{k.k iznku fd;k tkuk gks] iwoZ vuqKk izkIr djus ds fy,
micU/k(
¼x½ ,slh “krsZa vkSj fucU/ku vkjksfir djuk] ftu ij [k.M ¼d½ vkSj ¼[k½ eas
fufnZ’V laLFkkvksa dks iwoZor~ cus jgus dh vuqefr nh tk;xh(
¼?k½ fu;eksa ds v/khu izkf/kd`r vf/kdkfj;ksa }kjk [k.M ¼d½ vkSj ¼[k½ eas
fufnZ’V laLFkkvksa dk fu;rdkfyd fujh{k.k djus ds fy, micU/k(
¼³½ jkT; ljdkj ;k mlds }kjk izkf/kd`r vf/kdkfj;ksa dks [k.M ¼d½ vkSj
[k.M ¼[k½ eas fufnZ’V laLFkkvksa ds izcU/kra= ls ,slh lwpuk] fooj.k&i= ;k foojf.k;ka
,sls vUrjky ij] tSlk fofgr fd;k tk;] ekaxus dh “kfDr iznku djuk(
¼p½ mu O;fDr;ksa ij] tks ,sls fu;eksa ds micU /kksa dk mYya?ku dj s ;k
rn~/khu tkjh fd;s x;s fdlh fof/kiw.kZ funs”k dk vuqikyu djus eas foQy jgs]
“kkfLr vkjksfir djus ds fy, micU/kA
v/;k; & ik¡p
izdh.kZ
13&& 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/kdjh 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
14&& izR;sd ,slk O;fDRk] tks && “kkfLr
¼d½ fdlh vuqlwfpr laLFkk ds iz;kstuksa ds fy, /k`r fdlh lEifÙk ;k
vkfLr dks vius dCtk] vfHkj{kk ;k fu;a=.k eas j[krs gq, ,slh lEifÙk ;k vkfLr dks
/kkjk 5 dh mi/kkjk ¼1½ dk mYya?ku djrs gq,] jkT; ljdkj ls nks’kiw.kZ jhfr ls
jksdrk gS] ;k
¼[k½ fdlh vuqlwfpr laLFkk ds iz;kstuksa ds fy, /k`r fdlh lEifÙk ;k
vkfLr ij lnks’k dCtk ysrk gS ;k cuk;s j[krk gS] ;k
¼x½ fdlh vuqlwfpr laLFkk ds laca/k eas vius dCtk] vfHkj{kk ;k fu;a=.k eas
dksbZ cgh] dkxt&i= ;k vU; nLrkost /kkjk 5 dh mi/kkjk ¼2½ dk mYya?ku djr s
gq, tkucw>dj jksdrk gS ;k mudk ys[kk&tks[kk nsus eas foQy jgrk gS] ;k
¼?k½ fdlh vuqlwfpr laLFkk ds iz;kstuksa ds fy, /k`r fdlh lEifÙk dk
lnks’k mi;ksx djrk gS] mls gVkrk gS] ;k u’V djrk gS]
dkjkokl ls] ftldh vof/k nks o’kZ rd gks ldrh gS ;k tqekZus ls] t ks rhu gtkj
:Ik;s rd gks ldrk gS ;k nksukas ls] n.Muh; gksxkA
15&& ¼1½ tgka bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh }kjk fd;k x;k
gS] ogka ,sls izR;sd O;fDr dks] tks vijk/k fd;s tkus ds le; dEiuh dk izHkkj h jgk gS vkSj
mlds dk;Z&lapkyu ds fy;s mlds izfr mÙkjnk;h jgk gS] vkSj dEiuh dks Hkh vijk/k dk
nks’kh le>k tk;xk vkSj rn~uqlkj muds fo:) dk;Zokgh dh tk ldsxh vkSj n.M fn;k tk
ldsxk %
dEiuh }kjk vijk/k
8
¿mÙkj izns”k Hkkjrh; fpfdRlk laLFkk ¼vtZu vkSj izdh.kZ micU/k½ vf/kfu;e] 1982À ¿/kkjk 16& vuqlwphÀ
ijUrq bl mi/kkjk dh fdlh ckr ls ,slk dksbZ O;fDr n.Muh; ugha gksxk ;fn og
;g lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk ugha fd;k x;k Fkk ;k mlus ml
vijk/k ds fuokj.k ds fy, iw.kZ:is.k 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 dEiuh }kjk fd;k x;k gS vkSj ;g lkfcr gks tk; fd vijk/k dEiuh ds fdlh
funs”kd] izca/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] izca/kd] lfpo ;k
vU; vf/kdkjh dks ml vijk/k dk nks’kh le>k tk;xk vkSj rn~uqlkj mlds fo:) dk;Zokgh
dh tk ldsxh vkSj n.M fn;k tk ldsxkA
Li’Vhdj.k && bl /kkjk ds iz;kstuksa ds fy;s &&
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
16&& 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
17&& n.M izfdz;k lafgrk] 1973 eas fdlh ckr ds gksrs gq, Hkh] dksbZ U;k;ky; bl
vf/kfue; ds v/khu fdlh vijk/k dk laKku jkT; ljdkj ;k jkT; ljdkj }kjk bl fufeÙk
izkf/kd`r fdlh vf/kdkjh }kjk fd;s x;s fdlh fyf[kr ifjokn ds fcuk ugha djsxkA
vijk/k dk laKku
18&& jkT; ljdkj ] bl vf/kfu;e ds iz;k stuksa dks dk;kZfUor djus ds fy ;s
vf/klwpuk }kjk fu;e cuk ldrh gSA
fu;e cukus dh “kfDRk
vuqlwph
¿/kkjk 2 ¼x½ nsf[k;sÀ
dze la[;k laLFkkvksa ds uke
1 vk;qosZn egkfo|ky;] okjk.klhA
2 yky cgknqj “kkL=h Lekjd vk;qosZfnd dkWyst] gafM;k ¼bykgkckn½A
3 rd fey&mÙkhc dkyst] y[kuÅ
4 ;wukuh esfMdy dkyst] bykgkcknA
9
THE UTTAR PRADESH INDIAN MEDICAL INSTITUTIONS
(ACQUISITION AND MISCELLANEOUS PROVISIONS) ACT, 19821
[U. P. ACT NO. 18 OF 1982]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on February 10, 1982,
and by the Uttar Pradesh Legislative Council on March 16, 1982.
Received the assent of the Pre sident on April 7, 1982 under Article 201 of ‘the
Constitution of India’, and was published in the Uttar Pradesh Gazette Extraordinary, dated
April 17, 1982.]
AN
ACT
to provide for the acquisition and mana gement of certain non -government
institutions imparting instruction in Ayurvedic and Unani-Tibbi Systems of medi cine, to
provincialize education in such systems of medicine, to reg ulate the imparting of
instruction in naturopathy and Yoga Therapy and for m atters connected therewith or
incidental thereto.
WHEREAS, a large numbe r of medical institutions im parting instruction in the
Ayurvedic and Unani-Tibbi Systems of Medicine are operating in the State with mercenary
motives;
AND, WHEREAS, the stand ard of e ducation, equipment and facility for studies
obtaining in these institutions are not up to the mark;
AND, WHEREAS, most of these institutions are not affiliated to any University in
the State and the fate of students obtaining instructions in these institu tions remains
uncertain;
AND, WHEREAS, with a view to p rovincializing education in such systems of
medicine and improv ing standard of education and treatment therein, it is necessary to
acquire certain existing institutions and to close down the rest;
AND, WHEREAS, it is exp edient to regulate the imparting of instruction in
naturopathy and Yoga therapy;
NOW, THEREFORE, it is hereby enacted in the Thirty -third 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 Indian Medical Institutions
(Acquisition and Miscellaneous Provisions) Act, 1982.
(2) It shall come into force on such date 2 as the State Gov ernment may, by
notification2, appoint in this behalf.
Definitions 2- In this Act,---
(a) ‘Appointed day’ means the date notified under sub-section (2) of section 1;
(b) ‘Ayurvedic and Unani-Tibbi systems of medicine ’ shall have the meaning
assigned to it in U.P. Indian Medicine Act, 1939;
1- For Statement of Objects and Reas ons. see Uttar Pradesh Gazette Extraordinary, dated
February 1. 1982.
2- This Act was enforced w.e.f. July 2, 1982 vide notification no. 3118Ck-9/v-13-80,
dated July 2, 1982.
10
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 3]
Miscellaneous Provisions) Act, 1982
(c) 'Scheduled i nstitution' means a medical ins titution imp arting
instruction in Ayurvedic and Unan i-Tibbi Systems of m edicine specified in
the Schedule tog ether with the hospitals and dispensaries attac hed thereto or
used in conne ction therewith and include all lect ure rooms, laboratories,
libraries, hostels and board ing houses used in connection with or as
accessories to, or adjuncts of such institution;
(d) 'Soci ety' in relation to a scheduled institu tion means the society,
trustee or other person or body in which or unto whom the ownership,
management and control of the affairs of such institution are vested.
CHAPTER II
Acquisition of Scheduled Institutions
Vesting of
scheduled
Institutions in
the State
Government
3- (1) On and from the appointed day, every scheduled institution together with-
(a) all lands on which such institution stands and all other land
appurtenant thereto, and all buildings, erections and fixtures on such lands ;
(b) all furniture’s, equipments , stores, apparatuses, instruments,
appliances, drugs, medicines, works, workshops, projects, automobiles,
books, moneys and other assets of such institution ;
(c) all oth er properties, movable and immovable, including farms,
leases and all rights, powers, authorities, privileges, 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, possession, power or control of any person, trustee, society or
other body in charge of the management of the affairs of such institution ;
shall stand transferred to, and vest in absolutely the State Government
and shall be applied and used for the purposes of such institution.
(2) Every deed of gift, endowment, 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 favo ur 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 order of any court or tribunal restricting the use
of such property in any manner shall be deemed to have been withdrawn.
(4) S ubject 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 appointed day, be continued and enforced by or against the State
Government as it might have been enforced by or against such society if this Act
had not come into force.
11
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 4-6]
Miscellaneous Provisions) Act, 1982
Administration
of scheduled
institutions
4- (1) On and from the appointed day, every scheduled institution shall be
administered by the State Government in such manner as the State Government
may from time to time direct.
(2) Without prejudice to the generality of the provisions or sub-section (1), the
State Government may direct that --
(a) one or more of the scheduled institutions shall be closed down ;
(b) two or more of such institutions shall be combined or amalgamated;
(c) students of one or more of such institutions shall be transferre d to or
absorbed in any other among such institutions;
(d) teachers and other employees of such institution shall be transferred
from one institution to another.
Duty to deliver
possession
5- (1) Every person having possession, custody or control of a ny property or
assets referred to in section 3 on the appointed day shall deliver forthwith such
property or assets to the Collector or to such other office r of the State Government
as may be authorized by the State Government in this be half, and the Colle ctor 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 possession, 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 or employee of the State Government as may be authorized by the State
Government in this behalf.
(3) Without prejudice to the other provisions contai ned in this Act, it shall be
lawful for the State Government to take all such steps as are necessary and lawful
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) Subject to the provisions of section 7, every teacher or other employee
who, immediately before the appointed day is employed in, or in connection wit h
the affairs of any scheduled institution shall become, as from the appointed day, a
teacher, or other employee, as the case may be, of the 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 n ot come into force and
shall continue to do so, unless and until his employment 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 or other
employee, he may give intimation to the State Government to that effect within
one month from the appointed day and thereupon, his employment shall stand
terminated with effect from the appointed day :
Provided further that if the employment of a 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 --
12
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 7]
Miscellaneous Provisions) Act, 1982
(a) to an amount equivale nt 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, if any, which would have accrued to him because
of his past services in such institution, if his employment had not been so
terminated.
(2) The transfer or termination of the services of any teacher or other
employee under sub-section (1) shall not entitle him to any compensation under the
U. P. Industrial Disputes Act, 1947 or any other law for the time being in fo rce,
and no such claim shall be entertained by any court, tribunal or other authority.
(3) If any vacancy occurs in the post of a teacher or other employee in any
scheduled institution at any time after the commencement of this Act, and a teacher
or other employee serving in any medical institution imparting instructions in
Ayurvedic and Unani -Tibbi Systems of Medicine (other than a scheduled
institution) on the date immediately precedi ng the date of such commence ment
applies for appointment to a ny post' carrying the same rank, or grade, then such
teacher or employee shall be entitle d to preference over other applicants, provided
he fulfills the minimum qualifications prescribed for such post.
Review of
certain
appointments
etc.
7- (1) Notwithstanding anything contained in this Act, the State Government
may nominate an officer or appoint a committee to review the genuineness of all
appointments made or increments of salary given to the teachers or other
employees of scheduled institution within the period of two years immediately
preceding the appointed day, and if after considerin g the report of such officer o r
committee and representations that may be received in that behalf from the
teachers or other employees affected, and appointment made or increment given
does not appear to the State Government to be genuine, it may terminate the
services of such teacher or employee or cancel the increment, as the case may be,
and the provisions of sub -section (2) of section 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 Government under section 3, for any
service, sale or supply and in force immediately before the appointed day, shall, on
and from, the expiry of a period of one hundr ed and eighty days from the
appointed day ce ase 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 therein
as it may think fit :
Provided that the State Government 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 into in bad faith or is detrimental to the in terests of the State
Government; and
(b) except afte r giving the parties to the co ntract a reasonable
opportunity of being heard and except after recording in writing its reasons
for refusal to ratify the contract or for making any alteration or modification
therein.
13
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 8-12]
Miscellaneous Provisions) Act, 1982
CHAPTER III
Prohibition against opening new institutions and admitting
new students
Restriction on
opening of new
institutions
8- Subject to the provisions of section 9, no person other than a person
authorized by the Ce ntral Government or the State G overnment shall, on or after
the appointed day-
(a) open, organize, maintain, manage or cause to be open ed,
organized, maintained or manage d any institution professing to undertake
conduct, provide or offer any i nstruction in Ayurvedic and Unani -Tibbi
System of medicine ;
(b) admit or off er admission on payment of fee or without such
payment to any course of instruction in such system of medicine ;
(c) receive any donation , subscription or fee (by what ever name
called) in respect of any institution imparting instruct ion in such system of
medicine;
(d) make any arrang ement or hold out that arrange ments hav e bee n
made for lecture, coachin g or tuition or experiments in any labor atory with
a view to imparting instruction in such system of medicine.
Restriction on
admission of
student
9- A medical institution imparting instruction in Ayurvedic or Unani -Tibbi
System o f medicine es tablished before the appointed day may admit students
enrolled in such institution on the appointed day from a lower c lass to higher class
by way of p romotion during a period of five years from the appointed day, and
after the said peri od of five yea rs, the provisions of section 8 shall mutatis
mutandis apply to every such institution.
Savings in
respect of
minority
institutions
10- Nothing in section 8 or section 9 shall affect the right of any minority
referred to in A rticle 30 of the Constitution to establish and administer any
educational institutions of their choice “for imparting instruction in Ay urvedic or
Unani-Tibbi Systems of Medicine or Naturopathy or Yoga Therapy”.
Penalty for
contravention
of sections 8
and 9
11- Every person who con travenes the provisions of sec tions 8 and 9 shall be
punishable w ith 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
Instructions imparting instructions in Naturopathy and Yoga Therapy
Regulation of
institutions
relating to
Naturopathy
and Yoga
Therapy
12- (1) It shall be lawful f or the State Government to re gulate, by rules, the
establishment, maintenance, management and functioning of every institution
imparting instruction in Naturopathy or Yoga Therapy.
(2) Without prejudice to the generality of the provisions of sub-section (1),
the rules referred to in that sub -section may provide for all or any of the following
matters, namely—
14
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 13-15]
Miscellaneous Provisions) Act, 1982
(a) registration of in stitutions imparting instruction in Naturopathy or
Yoga Therapy on the date of commencement of such rules;
(b) provision for obtaining prior permission for opening or establishing
new institutions in which instruction in Naturopathy or Yoga Therapy is to be
imparted;
(c) imposition of terms and conditions on which the institutions referred
to in clauses (a) and (b) shall be allowed to continue;
(d) provision for the periodical inspection of the institutions referred to
in clauses (a) and (b) by officers authorized under the rules;
(e) empowering the State Government or the officers authorized by it to
call f or s uch information, statement or returns from the manage ment of
institutions referred to in clauses (a) and (b) , and on such intervals as may be
prescribed;
(f) provision for imposition of penalty on persons who contravene the
provisions of such ru les or who fail to comply with any lawful directions
issued thereunder.
CHAPTER V
MISCELLANEOUS
Provision of
the Act to have
overriding
effect
13- The provisions of this Act shall have effect, notwithstanding anything
inconsistent therewith contained, i n any other law for the time being in force or
any instrument having effect by virtue of any law other than this Act or any decree
or order of any court, tribunal or authority.
Penalties 14- Every person who--
(a) having in his possession, custody or control, any property or asset
held for the purposes of a scheduled institution wrongfully withholds such
property or asset from the State Government 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 institution ; 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
institution in contravention of sub-section (2) of section 5; or
(d) wrongfully uses, removes o r destroys any property held for the
purposes of a scheduled institution;
shall be punishable with impr isonment for a term which may extend to two
years or with fine which may extend to three thousand rupees or with both.
Offences by
companies
15- (1) Where any offence under this Act is committed by a company , every
person who , at time the offence was committed was inch arge, of, and was
responsible to the company for the conduct of the business of the company as well
as the company shall be dee med to be guilty of the offence , and shall be liable to
be proceeded against and punished accordingly :
15
The Uttar Pradesh Indian Medical Institutions (Acquisition and [Section 16-Schedule]
Miscellaneous Provisions) Act, 1982
Provided that nothing contained in this 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 prevent the
commission of such offence.
(2) Notwithstanding anything contained in sub -section (1), where any offence
under this Act has been committed by a company, and it is proved that the offence
has been committed with the consent or connivance of, or is attributa ble to any
neglect on the part o f any director, manager , secretary or other officer of the
company such director , manager, secretary or other officer shall be deemed to be
guilty of that offence and shall be liable the proceed ed a gainst and punished
accordingly.
Explanation-- For the purpose of this section : -
(a) "Company" means any 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
16- No suit, prosecution or other legal proce edings 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
17- Notwithstanding anything contained in the Code of Criminal Procedure, 1973,
no court shall take cognizance of any o ffence under this Act except on a complaint
in writing mad e by the State Government or any officer authorized in this behalf
by that Government.
Power to make
rules
18- The State Government may, by notification, make rules for carrying out the
purposes of this Act.
THE SCHEDULE
[See section 2 (c)]
Serial no. Name of Institutions
1- Ayurved Mahavidyalaya, Varanasi.
2- Lal Bahadur Shastri Smarak Ayurvedic College,
Handia (Allahabad).
3- Takmil-ut-Tib College, Lucknow.
4- Unani Medical College, Allahabad.