LexThe UTTAR PRADESH HOME GUARDS ADHINIYAM, 1963
Uttarakhand · state statute
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mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963
¿m0iz0 vf/kfu;e la[;k 29] 1963À
THE UTTAR PRADESH HOME GUARDS ADHINIYAM, 1963
[U. P. Act No. XXIX of 1963]
136
mRrj izns”k gkse&xkMZ~l vf/kfu;e] 19631
¿m0iz0 vf/kfu;e la[;k 29] 1963À
m0iz0 vf/kfu;e la[;k 4] 1972 }kjk la”kksf/kr
¿mRrj izns”k fo/kku lHkk us fnuakd 24 flrEcj] 1963 bZ0 rFkk mRrj izns”k
fo/kku ifj’kn~ us la”kks/ku lfgr fnukad 18 fnlEcj] 1963 bZ0 rFkk iqu% rFkk mRrj izns”k
fo/kku ifj’kn~ us la”kks/ku lfgr fnukad 23 fnlEcj] 1963 bZ0 dh cSBd esa Lohd`r fd;k A
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 30 fnlEcj]
1963 bZ0 dks Lohd`fr iznku dh vkSj mRrj izns”kh; ljdkjh vlk/kkj.k xtV eas fnukad 31
fnlEcj] 1963 bZ0 dks izdkf”kr gqvkAÀ
mRrj izns”k esa gkse&xkMZ~l ds la?kVu dh O;oLFkk djus ds fy;s
vf/kfu;e
;g b’Vdj gS fd mRrj izns”k gkse&xkMZ~l ds uke ls ,d la?kVu dh O;oLFkk dh
tk;s] ftldh lsokvksa dk mi;ksx vkikrdky esa fofHkUu drZO;ksa ds fy;s fd;k tk ldsa vkSj
tks “kkfUr vkSj lqO;oLFkk cuk;s j[kus ds fy;s iqfyl ny lgk;d ds :Ik eas dke dj ldsA
izLrkouk
vr,o Hkkjrh; x.kjkT; ds pkSngosa o’kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk
gS&&
1&&¼1½ ;g vf/kfu;e mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963 dgyk;sxkA laf{kIr “kh’kZuke] izlkj
vkSj izkjEHk
¼2½ bldk izlkj lEiw.kZ mRrj izns”k esa gksxkA
¼3½ ;g rqjUr izpfyr gksxk A
2&&fo’k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e eas&& ifjHkk’kk;sa
¿¼d½^^ftyk dekUMsUV** ls rkRi;Z fdlh ftys esa gkse&xkMZ~l ds
lekns”kf/kdkjh ls gS (À2
¼[k½ gkse&xkMZ~l ds :Ik eas ^^drZO;** vkSj ^^ lsok** ds vUrxZr bl :Ik eas
izf”k{k.k ysuk Hkh gS (
¼x½ vlkoZtfud lsokvksa ds laca/k eas ^^lsok;kstd** dk rkRi;Z fu;kstd ls
gS] vkSj blds vUrxZr mldk vf/kd`r ,tsUV ;k izca/kd Hkh gS] vkSj fuxe] QeZ ;k
O;fDr;ksa ds vU; la?k dh n”kk esa] blds vUrxZr mldk funs”k] Hkkxhnkj izca/kd]
lfpo ;k vU; O;fDr Hkh gS ] tks fdlh fufnZ’V le; esa mlds dkjksckj ds lapkyu
ds fy;s izHkkjh gks ;k mlds izfr mRrjnk;h gks (
¼?k½ ^^v R;ko”;d lsokvksa** dk rkRi;Z eksVj ifjogu] vx zxkeh ,oa
vfHk;a=.k ny] mipkj] izkFkfed fpf dRlk] ty ,oa fo|qr lEHkj.k vf/k’ Bku dk
ifjpkyu vkSj ,slh vU; lsokvkas ls gS] tks jkT; ljdkj }kjk lkeqnkf;d thou ds
fy;s vko”;d foKkfir dh tk;sa(
¼³½ ^^gkse&xkMZ~l** dk rkRi;Z ml O;fDr ls gS ] tks bl :Ik eas HkrhZ fd;k
x;k gks vkSj blds vUrxZr bl vf/kfu;e ds v/khu fu;qDr vf/kdkjh Hkh gS (
1- mn~ns”;kas vkSj dkj.kksa ds fooj.k ds fy;s fnukad 9 flrEcj 1963 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;s(
2- mRrj izns”k vf/kfu;e la0 4] 1972 bZ0 dh /kkjk 2¼1½ }kjk j[ks x;s A
137
¿mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963À ¿/kkjk 3&6À
¼p½ ^^iqfyl** dk ogh rkRi;Z gksxk] tks iqfyl ,sDV] 1861 eas “ kCn
¼police½ ds fy;s fn;k x;k gks (
¼N½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;ekas }kjk
fu;r ls gS (
,sDV la0 5 1861
¼t½ ^^vlkoZtfud lsokvksa** dk rkRi;Z jkT; ds v/khu lsok ls fHkUu fdlh
lsok ls gS (
¼>½ ¿***À1
¼´½ ^^jkT; ds v/khu lsok** dk rkRi;Z ^Hkkjr dk lafo/kku * ds vuqPNsn 12
eas ;FkkifjHkkf’kr ^^jkT;** ds v/khu lsok ls gS vkSj blds vfrfjDr ifjfu;r fuxekas
ds v/khu lsok ls gS (
¼V½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns”k ljdkj ls gS (
¼B½ ¿***À1
3&& mRrj izns”k gkse&xkMZ~l ds uke ls ftls vkxs ^^ gkse&xkMZ~l** dgk x;k gS]
,d Lo;a lsod ny dk fuekZ.k vkSj vuqj{k.k fd;k tk;sxk vkSj ,slh jhfr ls la?kfVr
fd;k tk;sxk tks fu;r dh tk;sxh A
gkse&xkMZ~l dk la?kVu
4&& gkse&xkMZ~l ds fuEufyf[kr d`R; gksxsa %& d`R;
¼d½ os iqfyl ny ds lgk;d ds :Ik eas dke djs axs vkSj vis{kk fd;s tkus
ij lkoZtfud O;oLFkk rFkk vkUrfjd lqj{kk cuk;s j[kus eas lgk;rk djasxs (
¼[k½ os gokbZ geyks a] vkx yxus] ck<+ vkus] egkekjh QS yus vkSj vU;
vkikrkaas ds le; yksd&lekt dh lgk;rk djssxsa (
¼x½ os ,sls fof”k’V dk;ksZa ds fy;s] tks fu;r fd;s tk;ssa] vkikrdkyhu ny
ds :Ik eas dk;Z djsxssa (
¼?k½ os vR;ko”;d lsokvksa ds fy;s dk;kZRed bdkbZ;ksa dh O;oLFkk djsxsa (
¼³½ os yksd dY;k.k ds fd lh dk;Z ls lEc} ,sls vU; drZO;kas dk ikyu
djsxsa] tks fu;r fd;s tk;sxsaA
5&& jkT; ljdkj] gkse&xkMZ~l ds dekUMsaV tujy] ftls vkxs ^^dekUMsaV tujy**
dgk x;k gS vkSj vU; vf/kdkfj;ksa dks ,slh “krksaZ ij fu;qDr djsxh] tks fu;r dh tk;sa A
dekUMsaV tujy vkSj vU;
vf/kdkfj;kas dh fu;qfDr
6&& ¼1½ gkse&xkMZ~l dk v/kh{k.k jkT; ljdkj eas fufgr gksxk A gkse&xkMZ~l dk v/kh{k.k
vkSj iz”kklu
¼2½ lEiw.kZ jkT; gkse&xkMZ~l dk iz”kklu dekUMsaV tujy eas fufgr gksxk] flok;
fdlh ,sls LFkkuh; {ks= ds laaca/k eas] ftls jkT; ljdkj ,rnFkZ foKfIr }kjk vioftZr dj ns]
bl izdkj vioftZr fdlh LFkkuh; {ks= ds gkse&xkM~Zl dk iz”kklu djus ds fy;s fu ;qDr
dksbZ vf/kdkjh ml {ks= ds laca/k esa mlh izdkj ds vf/kdkjksa dk iz;ksx djsxk ] ftldk
dekUMsaV tujy jkT; ds “ks’k Hkkx esa djssa A
1- mRrj izns”k vf/kfu;e la0 4] 1972 bZ0 dh /kkjk 2¼2½ }kjk fudkys x;s A
138
¿mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963À ¿/kkjk 7&9À
¿¼3½ ftyk eftLVªsV ds lkekU; fu;a=.k rFkk funs”k ds v/khu jgrs gq;s] fdlh ftys
esa gkse&xkMZ~l dk iz”kklu ftyk dekUMasV esa fufgr gksxk vkSj mlds }kjk fd;k tk;sxkAÀ1
7&& ¼1½ , slh “krkZs ds v/khu jgrs gq, tks fu;r dh tk;s] dksbZ O;fDr tks
gkse&xkMZ~l ds :Ik esa HkrhZ gksus dk bPNqd gks] fu;e izi= eas izkFkZuk i= nsxk A ;fn ,slk
izkFkhZ vlkoZtfud lsok eas gks rks og mDr izkFkZuk i= vius lsok;kstd ds ek/;e ls ;k ;fn
og jkT; ds v/khu lsokvksa eas gks rks mu izkf/kdkjh ds ek/;e ls nsxk ] tks mls ny eas
lfEefyr gksus dh vuqefr nsus ds fy;s l{ke gks A
HkrhZ vkfn
¼2½ gkse&xkMZ~l dks vkSipkfjd :Ik ls HkrhZ fd;k tk;sxk vkSj HkrhZ gks tkus ij og
izFke vuqlwph ds izi= eas ?kks’k.kk djsxk vkSj f}rh; vuqlwph esa fn;s x;s izi= eas fu;qfDr dk
izek.k i= ikosxk] ftl ij ,sls vf/kdkjh dh eqgj vkSj gLrk{kj gksxsaa ] tks fu;r fd;k tk;s
vkSj ftlds vk/kkj ij mls gkse&xkMZ~l ds vf/kdkjkas rFkk fo”ks’kkf/kdkjksa ls fufgr fd;k
tk;sxk rFkk mls gkse&xkM~Zl ds drZO;ksa dk ikyu djuk gksxk A
¼3½ gkse&xkMZ~l ds vf/kdkjh vkSj vU; lnL; ,slh onhZ igusxsa] tks fu;r dh tk;A
8&& bl vf/kfu ;e vkSj rn~/khu cuk;s x;s fu;eksa ds mica/kksa ds v/khu jgrs
gq;s&&
gkse&xkMZ~l dks cqykuk
¼d½ ¿ftyk eftLVªsV ;k ftyk dekUMsaVÀ2 vkns”k }kjk ftys esa rSukr fdlh
bdkbZ ls lEc) fdlh gkse&xkMZ~l dks ftys ds Hkhrj fdlh {ks= eas dke ds fy;s
cqyk ldrk gS (
¼[k½ gkse&xkMZ~l dk dekUMsaV tujy ;k ,slk vU; vf/kdkjh ] tks mlds
}kjk ,rnFkZ izkf/kd`r f d;k tk;s] fdlh gkse&xkMZ~l dks jkT; ds fdlh Hkkx eas
vFkok jkT; ds ckgj dke ds fy;s cqyk ldrk gSA
9&& ¼1½ bl vf/kfu;e vkSj rn ~/khu cuk;s x;s fu;ekas ds mica/kks ds v/khu jgrs
gq;s] tc dksbZ gkse&xkMZ /kkjk 8 ds vUrxZr iqfyl ds lgk;d ds :Ik esa dke djus ds fy;s
;k v kUrfjd lqj{kk cuk;s j[kus eas lgk;rk djus ds fy;s cqyk;k tk;s] rks mls ogh
vf/kdkj] vfo”ks’kkf/kdkj vkSj laj{k.k izkIr gksx k] tks rRle; izpfyr fdlh vf/kfu;e ds
v/khu fu;qDr fdlh iqfyl vf/kdkjh dks izkIr gks vkSj ,sls vuqesyukas rFkk ifj’dkjksa ds
v/khu jgrs gq,] tks xtV esa foKfIr }kjk jkT; ljdkj mleas djas ] ml ij iqfyl ,sDV]
1861 vkSj mlds vUrxZr cuk;s x;s fu;eksa vkSj fofu;eks a ds mica/k mlh jhfr ls vkSj mlh
lhek rd ykxw gksassxs ekuks ,slk gkse&xkMZ~l iqfyl ny eas rn~uq:Ik in /kkj.k fd;k Fkk] tks
og rRle; gkse&xkMZ~l eas fd;s gq;s gSa A
gkse&xkMZ~l ds vf/kdkj
,sDV la05] 1963
¼2½ gkse&xkMZ~l ds :Ik eas vius drZO; dk ikyu djus eas mlds }kjk fd;s x;s ;k
fd;s tkus ds fy;s vfHkizsr fdlh dk;Z ds laca/k eas fdlh gkse&xkMZ ds fo:) dksbZ vfHk;kstu
rc rd] u pyk;k tk;sxk tc rd fd ml {ks= ij tgka gkse&xkMZ HkrhZ fd;k x;k gks ;k
tgka mDr dk;Z fd;k x;k gks] {ks=kf/kdkj j[kus okys ftyk eftLVªsV dh iwoZ vuqefr u ys
yh tk;sA
1- mRrj izns”k vf/kfu;e la0 4] 1972 bZ0 dh /kkjk 3 }kjk izfrLFkkfir A
2- mi;qZDr dh /kkjk 4 }kjk j[kk x;k A
139
¿mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963À ¿/kkjk 10&12À
10&& bl vf/kfu;e ds v/khu d`R;kas dk fuoZgu djus okyk gkse&xkMZ bf.M;u
ihuy dksM dh /kkjk 21 ds vFkZ eas yksd lsod le>k tk;sxk A
gkse&xkMZ~l yksd lsod
gksxsa] fdUrq vlSfud lsod
ugah gksxsa
Li’Vhdj.k&& gkse&xkMZ~l ds :Ik eas viuh HkrhZ gksus ds dkj.k gkse&xkMZ vlSfud
in /kkj.k djus okyk u le>k tk;sxk A
,sDV la0 45] 1960
11&& ¼1½ gkse &xkMZ] ,rnFkZ cuk;s fdUgha fu;eksa ds v/khu jgrs gq;s] izR;sd
gkse&xkMZ~l dh fdlh ,sl h bdkbZ eas lsok djus ds fy;s ck/; gksxk ] ftlls og rRle;
lEc) gks A
lsok djus dk vf/kdkj
¼2½ vkjfEHkd vof/k] ftleas gkse&xkMZ ls lsok djus dh vis {kk dh tk ldrh gS]
mldh HkrhZ ds fnukad ls rhu o’kZ gksxhA ;g vof/k mldh fu;r jhfr ls ys[kc) lgefr ls
c<+k;h tk ldrh gSA
¼3½ izR;sd gkse&xkMZ~l esa fu;r jhfr ls dke ds fy;s cqyk;k tk;s] jkT; ds fdlh
Hkkx eas lsok djus ds fy;s ck/; gksxkA fdlh Hkh gkse&xkMZ ls jkT; ds ckgj lsok djus dh
tc rd vis{kk u dh tk;s fd rc rd fd mlesa ,slh lsok ds fy;s fu;r jhfr ls viuh
lgefr u ns nh gks A
¼4½ dke ds fy;s cqyk;s x;s gkse&xkMksZa dks ,slk nSfud HkRrk fn;k tk;sxk ] tks
fu;r fd;k tk;s A
¼5½ gkse&xkMZ~l dk lk/kkj.kr;k mu {ks= esa] tgka os HkrhZ fd;s x;s gksa] lsok djus ds
fy;s vkSj dsoy va”kdkfyd dke ds fy;s cqyk;k tk;sxk A
12&& ¼1½ dekUMsaV tujy ;k ,rnFkZ fu;r dksbZ vU; vf/kdkjh dk s] bl
vf/kfu;e ds v/khu cuk;s x;s fu;eksa ds vuqlkj gkse&xkMZ~l ds fdlh lnL; dks lsoksUeqDr
;k fuyfEcr djus dk vf/kdkj gksxkA dksbZ gkse&xkMZ ,sls vf/kdkjh dks ] tks fu;r fd;k
tk;s] ,d ekl dk uksfVl nsdj ny ls R;kx&i= ns ldrk gS A
lsokUeqfDr] fuyEcu
vkSj R;kxi=
¼2½ vfUre iwoZxr mi/kkjk ds mica/kksa ds v/khu jgrs gq;s izR;sd gkse&xkMZ /kkjk 11
dh mi/kkjk ¼2½ esa fufnZ’V vof/k dh lekfIr ij gkse&xkMZ ls viuh lsoksUeqfDr ikus dk
gdnkj gksxk A
¼3½ izR;sd O;fDr] tks fdlh dkj.k ls gkse&xkMZ~l dk lnL; u jg tk;s] dekUMsaV
tujy dks ;k ,sls vf/kdkjh dks ,sls LFkku ij tks fu;r fd;k tk;s ;k ftUgsa dekUMsaV
tujy funsf”kr djas] viuh fu;q fDr dk izek.k i= vkSj “ kL=kL=] lkt&lTtk] oL= vkSj
vU; oLrq;sa] tks mls ,sls lnL; ds :i eas fn;s x;s gks] rqjUr ykSVk nsxk A
¼4½ dksbZ eftLVªsV] bl izdkj y kSVk;s x;s fdlh izek.k& i= vkSj “ kL=kL=]
lkt&lTtk] oL= vkSj vU; oLrqvksa dh] tgka&tgka Hkh os ik;s tk;s] ryk” kh ysus vkSj mUgsa
vf/kx`fgr djus ds fy;s okjaV tkjh dj ldrk gSA bl izdkj tkjh fd;k x;k izR;sd okjaV
dksM vkQ fdzfeuy izkslhtj] 1898 ds mica/kksa ds vuqlkj iqfyl vf/kdkjh }kjk] vFkok ;fn
okjaV tkjh djus okyk eftLVªsV bl izdkj funs”k ns rks] fdlh vU; O;fDr }kjk] fu’ ikfnr
fd;k tk;sxk A
,sDV la0 5] 1898
¼5½ bl /kkjk dh dksbZ ckr fdlh ,slh oLrq ij ykxw u le>h tk;xh] tks dekUMsaV
tujy ds fdlh lkekU; ;k fo”ks’k vkns”k ds v/khu ml O;fDr dh lEifRr gks x;h gks] ftls
og nh x;h Fkh A
140
¿mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963À ¿/kkjk 13&14À
13&& ¼1½ ;fn dksbZ gkse&xkMZ && “kkfLr;k¡
¼d½ /kkjk 8 ds v/khu dke ij cqyk;s tkus ij mifLFkr u gks( ;k
¼[k½ vius ofj’ B izkf/kdkjh ;k vU; l{ke vf/kdkjh ds fy;s fdlh oS/k
vkns”k ;k funs”k dk fcuk Ik;kZIr dkj.k djus eas mis{kk djsa ;k badkj djsa ;k tc
og dke ij gks rks gkse&xkMZ~l ds :Ik eas vius drZO;ksa dk fuoZgu u djsa( ;k
¼x½ viuk in vfHkR;Dr dj nsa ( ;k
¼?k½ dk;jrk dk nks’kh gks ( ;k
¼³½ viuh vfHkj{kk esa fdlh O;fDr ds lkFk vueqDr “ kkjhfjd cy iz;ksx
djas (
Rkks og izFke Js.kh ds eftLVsªV }kjk fl)nks’ k Bgjk;s tkus ij fdlh Hkh
izdkj ds dkjkokl ds n.M ls nf.Mr gksxk] tks rhu ekl rd dh vof/k dk gks
ldrk gS ;k vFkZ n.M ls nf.Mr gksxk ] tks nks LkkS :I k;s rd gks ldrk gS vFkok
nksuksa ls nf.Mr gksxkA
¼2½ ;fn dksbZ O;fDr tkucw> dj /kkjk 12 dh mi/kkjk ¼3½ dk ikyu djus esa mis{kk
djas ;k mldk ikyu u djsa rks og fl)nks’k Bgjk;s tkus ij fdlh Hkh izdkj ds] dkjkokl ds
n.M ls nf.Mr gksxk] tks rhu ekl dh vof/k rd gks ldrk gS ;k vFkZ n.M ls nf.Mr gksxk
tks nks LkkS :Ik;s rd gks ldrk gS vFkok nksuksa ls nf.Mr gksxk A
¼3½ dekUMsaV tujy ;k ,sls vU; vf/kdkjh dh] tks ,rnFk Z fu;r fd;k tk; ] iwoZ
Lohd`fr ds fcuk mi/kkjk ¼1½ ;k ¼2½ ds v/khu dksbZ vfHk;kstu u pyk;k tk;sxk A
¼4½ ¿ftyk dekUMsaVÀ 1 ds izfrosnu ij iqfyl vf/kdkjh fdlh okjaV d s fcuk fdlh
,sls O;fDr dks fxj¶rkj dj ldrk gS tks mi/kkjk ¼1½ ;k ¼2½ ds v/khu n.Muh; vijk/k dk
vfHk;qDr gks A
¼5½ tc vf/kdkjh ds fHkUu gkse&xkM~Zl dk lnL; mi/kkjk ¼1½ ds v /khu n.Muh;
vijk/k djrk gS rks ¿ftyk dekUMsaVÀ 2 ;k ,slk vU; vf/kdkjh tks fu;r fd;k tk;] ftlds
v/khuLFk mDr lnL; rRle; dke dj jgk gks] ;g funs”k ns ldrk gS fd nks’ kkjksi.k ij
vkSipkfjd lquokbZ ds fcuk dk;Zokgh dh tk;sxh vkSj rnqijkUr mDr dekUMsaV ;k vU; mls
fuEufyf[kr esa ls dksbZ ,d ;k ,d ls vf/kd n.M ns ldrk gS] vFkkZr~&&
¼d½ nks fnu ls vuf/kd vof/k ds fy;s ,sls LFkku ij vojks/k ] tks mi;qDr
le>k tk; (
¼[k½ lkr fnu ls vuf/kd vof/k ds fy;s DokV Zjkas esa vojks/k lfgr ;k
vojks/k jfgr n.MLo:Ik dok;n ¼fMªy½] vfrfjDr dk;Z] dBksj ifjJe ¼QsVhx½ ;k
vU; dke ( vkSj
¼x½ HkÙkksa dh tCrh A
14&& ¼1½ ml fLFkfr ds v/khu jgrs gq;s tks fu;r dh tk;] izR;sd lsok;kstd
,sls gkse&xkMZ dks tks rRle; mlds } kjk ;k mlds v/khu lsok;ksftr fd;k tk jgk gks]
gkse&xkMZ~l ds :Ik eas viuk dk;Z xzg.k djus dh vuqefr nsxk vkSj fdlh izpfyr fof/k ;k
,sls vuqca/k eas ] tks mlds vkSj ,sls gkse&xkMZ~l ds chp gks] fdlh ckr ds gksrs gq;s Hkh
mldh dk;Z vof/k ,slh “ krksZa vkSj izfrca/kksa ds v/khu jgrs gq;s] tks fu;r fd;s tk;s] ,sls
lsok;kstu eas O;rhr dh x;h vof/k le>h tk;sxh A
gkse&xkMZ dks dk;Z xzg.k
djus dh vuqefr nsus ij
lsok;kstd dk nkf;Ro
1 mRrj izns”k vf/kfu;e la0 4] 1972 bZ0 dh /kkjk 5 ¼1½ }kjk j[ks x;s A
2 mRrj izns”k vf/kfu;e la0 mi;qZDr dh /kkjk 5 ¼2½ }kjk j[ks x;s A
141
¿mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963À ¿/kkjk 15À
¼2½ dksbZ Hkh lsok;kstd fdlh deZpkjh dks mlds gkse&xkMZ~l dk lnL; gksus ds
dkj.k u rks inP;qr djsxk] u gVk;sxk] u mls fuyfEcr djsxk vkSj u dk sbZ ,slh vU;
dk;Zokgh djsxk tks ,sls deZpkjh ij izfrdwy izHkko Mkys A
¼3½ tks dksbZ /kkjk ¼1½ ;k ¼2½ ds mica/kkas dk mYya?ku djsxk og vFkZn.M ls nf.Mr
fd;k tk;sxk] tks nks lkS ipkl : I;s rd gks ldrk gS vkSj ftl U;k;ky; }kjk lsok ;kstd
bl /kkjk ds v/khu nks’kfl) Bgjk;k tk;s og lsok;kstd dks ;g Hkh vkns”k ns ldrk gS fd
og mDr deZpkjh dk ml nj ij] ftl ij mldk vfUre ikfjJfed lsok;kstd }kjk mls
ns; Fkk ;k rhu ekl ls vuf/kd ds ikfjJfed dk Hkqxrku djsa vkSj Hkqxrku fd;s tkus ds
fy;s U;k;ky; }kjk bl izdkj fn;s x;s vkns”k dh dksbZ /kujkf”k mlh izdkj olwyh dh tk
ldsxh ekuks og ,sls U;k;ky; }kjk vkjksfir vFkZn.M gksA
¼4½ bl /kkjk dh dksbZ ckr fdlh lsok;kstd ij rc rd ykxw u gksxh tc rd fd
mlus lEc} deZpkjh dk gkse&xkMZ~l ds lnL; ds :Ik ls HkrhZ gksus ds fy;s izkFkZuk i= n srss
le; gkse&xkMZ~l dk lnL; gksus dh lwpuk u ns nh gks A
15&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s
blds mica/kkas dks lkekU;r% izHkkoh cukus ds fy;s fu;e cuk ldrh gS A
fu;e vkSj fofu;e cukus
dk vf/kdkj
¼2½ fo”ks’kr% rFkk iwoksZDr vf/kdkjkas dh O;kiDrk ij izfrdwy izHkko Mkys fcuk ,sls
fu;ekas eas fuEufyf[kr fo”k;ksa eas ls lHkh ;k fdlh fo’k; dh O;oLFkk dh tk ldrh gS ;k
mUgsa fofu;fer fd;k tk ldrk gS] vFkkZr~&&
¼d½ gkse&xkMksZ dk la?kVu] mudh vgZrk;sa] HkrhZ dh jhfr] LokLF; ijh{kk]
d`R;] vuq”kklu] “kkL=kL=] lkt&lTtk] oL= vkSj onhZ vkSj jhfr] ftlds vuqlkj os
lsok ds fy;s cqyk;s tk;sa ;k muls izf”k{k.k ysus dh vis{kk dh tk;s (
¼[k½ /kkjk 9 dh mi/kkjk ¼1½ ds iz;kstuksa ds fy;s gkse&xkMksZ }kjk iqfyl
vf/kdkjh ds vf/kdkjksa dk iz; ksx djuk vkSj gkse&xkMksZ rFkk iqfyl deZpkfj;kas ds
chp inksa dh vuq:irk (
¼x½ “ krsZ] ftlds v/khu dksbZ O;fDr vf/kfu;e ;k mlds fdlh fo”ks’k
mica/kksa ds v/khu fdlh vkHkkj ;k nkf;Roksa ls eqDr fd;k tk ldrk gS (
¼?k½ bl vf/kfu;e }kjk jkT; ljdkj dks izkIr vf /kdkjksa vkSj d`R;ksa dk
dekUMasV tujy vkSj vU; izkf/kdkfj;ksa dks izfrfu/kku ( vkSj
¼³½ dksbZ vU; fo’k;] tks bl vf/kfu;e ds v/khu fu;r fd;k tkuk gks ;k
tks fu;r fd;k tk;s A
¼3½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e] cuk;s tkus ds i'pkr ;Fkk”kD;
“kh?kz] jkT; fo/kku eaMy ds izR;sd lnu ds le{k] t c mldk l= gks jgk gks] mlds ,d
l= ;k ,dkf/kd vkuqdzfed l=ksa esa de ls de dqy pkSng fnu dh vof/k i;ZUr j[ks tk;sa
vkSj tc rd fd dksbZ c kn dk fnukad fu/kkZfjr u fd;k tk;s] xtV eas muds izdk” ku ds
fnukad ls] ,sls ifj’dkjksa ;k vfHk”kwU;ksa ¼aAnnulments½ ds v/khu jgrs gq;s izHkkoh gksxsa] tks
fo/kku eaMy ds lnu djus ds fy;s lger gksa] fdUrq bl izdkj dk dksbZ ifj’dkj ;k
vfHk”kwU;u lEc) fu;ekas ds v/khu igys dh x;h fdlh ckr dh oS/krk ij izfrdwy izHkko u
MkysxkA
142
¿mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963À ¿vuqlwphÀ
izFke vuqlwph
¿Hkkx 7 ¼2½À
?kks’k.kk dk izi=
eSa---------------------------------- vkRet------------------------ fuoklh-------------------------- ,rn~}kjk lR;fu’ Bk
ls ?kks’k.kk vkSj izfrKku djrk gw¡ fd eSa mRrj izns”k gkse&xkMZ~l ds lnL; ds :Ik eas
ftlds drZO;kas rFkk mRrjnkf;Roksa dks eSus iwjh tkudkjh ls xzg.k fd;k gSA HkrhZ
fd;s tkus ds fnukad ls rhu o’kZ dh vof/k ds fy;s] ftlds vUrxZr izf” k{k.k esa
O;rhr dh x;h vof/k Hkh gS ¼;g vof/k esjh lgefr ls j kT; ljdkj }kjk c<+k ;h
tk ldrh gS½] oLrqr% lsok d:¡xk vkSj eSa ;g Hkh opu nsrk gw¡ fd eSa c<+kbZ x;h
vof/k eas mRrj izns”k gkse&xkMZ~l ds lnL; ds :Ik eas fdlh Hkh le; ;k fdlh Hkh
LFkku ij lsok d:Wxk] ;fn eq>s ,slh vof/k esa dke ij cqyk;k x;k A eSa gkse&xkMZ
ds lnL; ds drZO;ksa dk ikyu iwjh n{krk vkSj tkudkjh ls d:Waxk vkSj vius
thou dk tksf[ke gksrs gq;s Hk h lnSo Hkkjrh; lafo/kku rFkk jk’ Vª/ot ds lEeku dh
j{kk ds fy;s m|r jgwWxk A
-------------------------------
gLrk{kj A
irk----------------------------------------
---------------------------------------
---------------------------------------
f}rh; vuqlwph
¿Hkkx 7 ¼2½À
fu;qfDr ds izek.k i= dk izi=
eSa----------------------------------------------- vkRet--------------------------------------- fuoklh-----------------------------------------
dks mRrj izns”k gkse&xkMZ~l vf/kfu;e] 1963 dh /kkjk 7 ¼2½ ds v/khu mRrj izns”k
gkse&xkMZ~l dk lnL; fu;qDr fd;k x;k gSA tc og oS/krk dke ij gks rks iqfyl
ds lgk;d ds :Ik eas lsok djus ;k vkUrfjd lqj{kk cuk;s j[kus esa lgk;rk djus
ds fy;s cqyk;s tkus ij] mls ogh vf/kdkj] fo”ks’kkf/kdkj vkSj laj{k.k izkIr gksxsa] tks
rRle; izpfyr fdlh vf/kfu;e ds v/khu fu;qDr iqfyl ds rnuq:Ik in ds fdlh
vf/kdkjh dks izkIr gks vkSj ,sls vuqdwyukas rFkk ifj’dkjksa ds v/khu jgrs gq;s gks jkT;
ljdkj mlesa djsa ml ij iqfyl ,sDV] 1861 vkSj mlds vUrxZr cuk;s x;s fu;ekas
vkSj fofu;ekas ds mica/k ykxw gksxsa A
fu;qfDr dk fnukad--------------------------------
LFkku----------------------------
fnukad---------------------------- fu;r vf/kdkjh ds gLrk{kj vkSj eqgjA
143
THE UTTAR PRADESH HOME GUARDS ADHINIYAM, 19631
[U. P. Act No. XXIX of 1963]
Amended by U. P. Act No. 4 of 1972
[Passed in Hindi by t he Uttar Pradesh Legislative Council on September 24, 1963,
by the Utt ar Pradesh Legislative Assembly on December 18, 1963 with the amendments
and again passed by the Uttar Pradesh Legislative Council on December 23, 1963 with the
amendments made by the Legislative Assembly.
Received the assent of the Governor on December 30, 19 63 under Article 200 of
‘the Constitution of I ndia’ and was published in the Utt ar Pradesh Gazette Extraordinary
dated December 31, 1963]
AN
ACT
to provide for the constitution of the Home Guards in Uttar Pradesh.
WHEREAS it is expedient to provide for the constitution of a for ce known as the
Uttar Pradesh Home Guards for utilizing its services for duties in times of emergency and
serving as an auxiliary to the police for the maintenance of law and order;
IT IS HEREBY enacted in the Fourteenth Year of the Republic of India as follows:
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Home Guards Adhiniyam, 1963.
(2) It shall extend to the whole of Uttar Pradesh.
(3) It shall come into force at once.
Definition 2. In this Act, unless there is anything repugnant in the subject or context --
[(a) "District Commandant" means the Officer commanding the Horne
Guards in a district;]2
(b) "duty" o r "service" as home guard shall include the undergoing of
training as such ;
(c) "employer" means an employer in relation to private service, and
includes his authorized agent or manager and in the case of a corporation,
firm or other association of individuals, includes its director, partner,
manager, secretary or other persons in charge of or responsible to it for the
conduct of its business at any given time;
(d) "essential services” means motor transport, pioneer and engineering
corps, fire brigades, nursing, first -aid, operation of water and power supply
installations, and such other services as may be notif ied by the State
Government as being essential to the life of the community;
(e) "Home guard" means a person who is enrolled as such, and includes
an officer appointed under this Act;
l. For statement of Objects and Reasons, see Uttar Pradesh Gazet te, extraordinary,
September 9, 1963.
2. Subs. by section 2(i) of U. P. Act No. IV of 1972.
144
[The Uttar Pradesh Home Guards Adhiniyam, 1963] [Section 3-6]
(f) "police" shall haw the same meaning as assigned to the word in the
Police Act, 1861 ;
(g) “Prescribed” means prescribed by rules framed under this Act ;
(h) "private service" means any service other then service under the
State;
(i) [***]1
(j) "service under the State" means service under the State as defined in
Article 12 of ‘the Cons titution of India ’ and includes service under any
statutory corporation ;
(k) "State Government" means the Government of Uttar Pradesh ; and
(l) [* * *]1
Constitution of
Home Guards
3. There shall be raised and maintained a volunteer force to be designated the
Uttar Pradesh Home Guards, herein after called the Ho me Guards and it shall
be constituted in the manner prescribed.
Functions 4. The Home Guards will have the following functions :--
(a) they will serve as auxiliary to th e police, and w hen required help in
maintaining public order and internal security ;
(b) they will help the commu nity in air' raids, fires, floo ds, epidemics
and other emergencies ;
(c) they will function as an emergency force for such special tasks as
may be prescribed;
(d) they will provide functional units for essential services; and
(e) they will perform such other duties relating to any measure of public
welfare as may be prescribed.
Appointment
of
commandant -
General and
other officers
5. The State Government sh all appoint a C ommandant-General of Ho me
Guards, hereinafter calle d the Commandant -General, and other officers of
such terms and conditions as it any be prescribed.
Superinten-
dence and
administration
of Home
Guards
6. (1) The superintendence of the Home Guards shall vest in and be exercised by the
State Government.
(2) The administration of t he Home Guards throughout the State sha ll vest in and
be exercised by the Commandant-General except in relation to any local area
that may be excluded by noti fication by the State Government in this beh alf,
and any officer appointed to administer the Home Guards of any local area so
excluded shall exercise in relat ion to that area the like powers as the
Commandant-General exercises in the rest of the State.
1. Omitted by section 2(ii) of U.P. Act No. 4 of 1972.
145
[The Uttar Pradesh Home Guards Adhiniyam, 1963] [Section 7-9]
[(3) Subject to the general contr ol and direction of the District Magistrate, the
administration of the Home Guards in a district shall vest in and be exercise d
by the District Commandant.]1
Enrolment etc. 7. (1) Subject to such conditions as may be prescribed, an y person desiring to be
enrolled as hom e guard shall make in applica tion in the prescribed form. If
such applicant is in private service he shall make such application through his
employer, or if in services under the State, through the authority competent to
grant him permission to join the force.
(2) A home guard shall be formally enrolled and on enrolment make a declarat ion
in the form set out in the First, Schedule and receive a certificate of
appointment in the form set out in the Second Schedule under the seal and
signature of such officer as may be prescribed, by virtue of which he shall be
vested with the powers and privileges and be subject to the duties of a home
guard.
(3) Officer and other members of the Home Guards shall wear such uniforms as
may be prescribed.
Calling out of
Home Guards
8. Subject to the provisions of this Act and the rules made there under ---
(a) [the District Magistrate or the District Commandant] 2 may by order
call out any home guard attached to a unit posted in the district for duty in any
area within that district;
(b) the Commandant -General or such officer of the Home Guards as
may be authorized by him in this behalf may call out any home guard for duty
in any part of the State or outside the State.
Powers,
privileges and
protection of
Home Guards
9. (1) Subject to the provisions of this Act a nd the rules made thereunder, a home
guard when called out under section 8 to serve as auxiliary to the police or to
help in maintaining public order or internal security , shall have the same
powers, privileges and protection as a member of the pol ice force appointed
under any enactment f or the time being in force, an d shall subject to such
adaptations and modi fications, a s may be made therein by the State
Government by notification in the Gazette, be subject to the provisions of the
Police Act, 1861, and the rules or regulations made ther eunder in the same
manner and to the same extent as he would, if such home guard held a
responding rank in the police for ce to the one he holds for the time being in
the Home Guards.
(2) No prosecution shall he instituted against a home guard in respect of anything
done or purpor ting to be done by him in the discharge of his duty as a home
guard, except with the previous sanction of the District Magistrate havi ng
jurisdiction over the area in which the home guard was enr olled or in which
the act was committed.
1. Substituted by section 3 of U.P. Act No. 4 of 1972.
2. Substituted by section 4 ibid.
146
[The Uttar Pradesh Home Guards Adhiniyam, 1963] [Section 10-12]
Home Guards
to be public
servants but
not civil
servants
Act 45 of 1860
10. A home guard acting in the discharge of his functions under this Act shall be
deemed to be a publ ic servant within the meaning of section 21 of the Indian
Penal Code.
Explanation -- A home guard shall not be deemed to be a holder of a civil post
merely by reasons of his enrolment as home guard.
Liability for
services
11. (1) Subject to any rules made in this behalf, a home guard shall be bound to serve
in any unit of the Home Guards to which he is, for the time being attached.
(2) The initial period during which a home guard may be required to serve shall be
three years from the date of his enrolment. This period may be extended with
his consent recorded in the prescribed manner.
(3) Every home guard shall be liable to serve, when called out in the prescribed
manner, for duty in any part of the State. No home guard shall be required to
render service outside the State unless h e has given his consent in t he
prescribed manner for such service.
(4) The home guards called out for duty may be paid such allowances as may be
prescribed.
(5) The home guards will ordinarily be called out to serve in the areas of their
enrolment and only for part-time duty.
Discharge,
suspension and
resignation
12. (1) The Commandant-General or any other officer prescribed in thi s behalf shall
have the authorit y to discharge or suspend any member of the Home Guards
in accordance with the rules made in this behalf. A hom e guard may resign
from the force after giving one month's notice delivered to such officer as
may be prescribed.
(2) Subject to the provisions of the last preceding sub -section, every Home guard
shall be entitled to receive his discharge from the Ho me Guards on the
expiration of the period specified in sub section (2) of section 11.
(3) Every person who for any reason ceases to be a member of the Home Guards,
shall forthwith diver up to the Commandant -General or to such officer and at
such place as may be prescribed or as the Commandant-General may direct,
his certificate of appointment and the arms, accoutrements, clothing and other
articles which may have been received by him as such member.
(4) Any magistrate may issue a warrant to search for and seize wherever they may
be found any certificate, arms, accoutrements, clothing or other articles not so
delivered up. Every warrant so i ssued shall be execute d in accordance with
the provisions of the Code of Criminal Pr ocedure, 1898, by a police officer,
or, if the magistrate issuing the warrant as directs, by any other person.
(5) Nothing in this sect ion shall be deemed to apply to any article which under
any gene ral or special order of the Com mandant-General has become the
property of the person to whom the same was furnished,
147
[The Uttar Pradesh Home Guards Adhiniyam, 1963] [Section 13-14]
Penalties 13. (1) If a home guard- ------
(a) fails to report himself when called out for duty under section 8 ;or
(b) without sufficient excuse neglects or refuses to obey any lawful
order or direction of his superior officer or other competent authority or fai ls
to discharge his function as a member of Home Guards while on duty ;
(c) deserts his post ; or
(d) is guilty of cowardice ; or
(e) offers a ny unwarranted personal violen ce to any person in his
custody;
he shall, on conviction by a magistrate of the first class, be punished
with imprisonment of either description for a term which may extend to three
months or with fine which may extend to two hundred rupees, or with both.
(2) If any person willfully neglects or fails to co mply with sub section (3) o f
section 12, he shall on conviction, be punished wi th imprisonment of eithe r
description for a term in which may extend to three months or with fine which
may extend to two hundred rupees or with both.
(3) No prosecution shall be ins tituted under sub -section (1) or (2) without the
previous sanction of the Commandant-General or such other officer as may be
prescribed in this behalf.
(4) On a report of [the District Commandant] 1 a police officer may arrest withou t
a warrant any person accu sed of an offe nce punishable under sub -section (1)
or (2).
(5) When a member of the Home Guards other than an officer commits an offence
punishable under sub -section (1) [the District Commandant]2 or suc h other
officer as may be prescribed, under whom the member is for the time being
serving may direct that the charge shall be dealt with without formal trial and
thereupon the said Commandant or other officer may in the prescribed manner
award to him anyone or more of the following punishments; namely : --
(a) confinement in such place as may be considered suitable for a period
not exceeding two days;
(b) punishment drill, extra work, fatigue or other duty not exceeding
seven days in duration, with or without confinement to quarters ; and
(c) forfeiture of allowances.
Obligation of
employer to
permit Home
Guards to join
duty
14. (1) Except as may be prescribed, every employer shall permit a home guard who
is for the time being employed by or under him to join his duty as suc h, and
notwithstanding anything any law or agreement between him and such home
guard in force, the period of his duty shall, subject to such conditions and.
restrictions as may be prescribed, be deemed to be the period spent in such
employment.
l. Substituted by section 5 (i) of U.P. Act No.4 of 1972.
2. Subs. by section 5 (ii) ibid.
148
[The Uttar Pradesh Home Guards Adhiniyam, 1963] [Section 15]
(2) No employer shall dismiss, remove or suspend any employee, or take any
other action which may prejudice such employee, by reason of his being a
member of the Home Guards.
(3) Whoever contravenes the provisions of su b-section (1 ) or (2) shall be
punished with fine which may extend to two hundred and fifty rupees, and the
court by which an employer is convicted under this section may furth er order
him to pay to the employee a sum not exceeding three months remuneration at
the rate at which his last remuneration was payable to him by the employer,
and any amount so ordered to be paid by the court shall be recoverable as if it
were a fine imposed by such court.
(4) Nothing in this section shall apply to an employer unless he had forwarded the
application of the employee concerned for enrolment as Home Guard or been
informed by the employee of his being a Home Guard at the time of applying
for employment.
Power to make
rules and
regulation
15. (1) The State Government may make rules for carrying out the purposes of this
Act and for giving effect to its provisions generally.
(2) In particular, and without prej udice to the generality o f the foregoing power,
such rules may provi de for or regulate all or any o f the following ma tters;
namely :--
(a) the organization, qualifications, manner of enrolment, medical
examination, functions, discipline, accoutrements, clothing and uniform of
home guards and the manner in which they may be cal led out for service or
required to undergo training;
(b) exercise by home guards of the p owers of a police officer and the
correspondence of ranks between home guard and police personnel for
purposes of sub-section (1) of section 9 ;
(c) the co nditions subject to which any perso n may be, exempted from
any obligation or liability under this Act or any particular provision thereof;
(d) the delegation of the powers and functions conferred by his Act o n
the State Government to the Commandant-General and other authorities; and
(e) any other matter which under this Act is to be or may be prescribed.
(3) All rules made under this Act shall, as soon as may be after they are made, be
laid before each House of the State Legislature while it is in session for a total
period of not less than fourteen days extending in its one session or more than
one successive sessions and shall, unless some later date is appointed, take
effect from the date of their publication in the Gazette subject to such
modifications or annulments as the Houses of the Le gislature may agree to
make, so however, that any such modification or annulment shall be without
prejudice to the validity of anything previously done thereunder.
149
[The Uttar Pradesh Home Guards Adhiniyam, 1963] [Schedule]
FIRST SCHEDULE
[Section 7(2)]
Form of Declaration
I, ...................................................son of ..............................................................,
resident of . ......................................................................... do hereby solemnly declare and
affirm that I will truly serve as a member of the Uttar Pradesh Home Guards, the duties and
responsibilities whereof I have assumed with full understanding, for a period of three years
from the date of enrolment (including the period spent over training), which period may be
extended by the State Government with my c onsent. I further under -take to serve as a
member of the Utt ar Pradesh Home Guards at any time or at any place during such period
if I am called for duty. I will to the best of my skill and knowle dge discharge the duties of
the Home Guards and will, even at the pe ril of my life, ever be ready to protect the
Constitution of India and the honour of the National Flag.
..............................
Signature.
ADDRESS ....................................
SECOND SCHEDULE
[Section 7(2)]
Form of Certificate of Appointment
Name ............................................., son of . ............................................................,
resident of ...................................................... has been appointed a member of the Uttar
Pradesh Home Guards under sect ion 7(2) of the Uttar Pradesh Home Guards Act, 1963.
When lawfully on duty on being called! out to serve as auxiliary to the police or to he lp in
marinating public order or internal security, he shall hav e the same powers, privileges and
protection as an officer of correspon ding rank of the police force appointed under any
enactment for t he time being in force and sha ll, subject to such adaptations an d
modifications as may be made there in by the State Government, be subject to the
provisions of the Police Act, 1861 and the rules or regulations made thereunder.
Date of appointment ........................
PLACE ................
DATE .....................
...................................
Signature and seal of the
Prescribed Officer
------------------------------------------------
150