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      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Conditions and limitations.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Agreement for recovery of rents.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 4.
      • 5.
      • 6.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of a Samiti.
      • 4. Disqualification for being a member of a Samiti.
      • 5. Term of office of Chairman and members.
      • 6. Filling of casual vacancies.
      • 7. Dissolution of Samiti.
      • 8. Samitis to conform to the instructions of Board.
      • 9. Consultation with Avas Samiti.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Authority for execution of contracts and assurances.
      • 4. Manner of execution.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4. The notice shall be served on.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Regulations.
      • 4. Conditions and limitations.
      • 5.
      • 6.
      • 7.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Procedure.
      • 4. Period for filing declaration, plans and estimates, etc.
      • 5. Manner of communication.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Powers of the Board to raise loans.
      • 4. Time for repayment of money borrowed under Rule 3.
      • 5. Borrowing in credit from bank or corporation by the Board.
      • 6. Limit or borrowing Powers.
      • 7. Financial arrangement with any bank or other financial institutions.
      • 8. Repayment of loans.
      • 9. Debentures.
      • 10. Form, signature, exchange, transfer and effect of debentures.
      • 11. Registration and transfer of debentures.
      • 12. Debentures issued to two or more persons jointly.
      • 13. Receipt by joint-holder for interest or dividend.
      • 14. Issue of duplicate debentures.
      • 15. Renewal of debentures.
      • 16. Liability in respect of debenture renewed.
      • 17. Discharge in certain cases.
      • 18. Indemnity.
      • 19. Printing of debentures.
      • 20. Establishment, maintenance and application of sinking fund.
      • 21. Power to discontinue payment into sinking fund.
      • 22. Investment of Sinking Fund.
      • 23. Annual examination of sinking funds.
      • 24. Power of Board to consolidate loans.
      • 25. Priority of payments for interest and repayment.
      • 26. Attachment of Boards fund in default of repayment of loans.
      • 27. Manner of attachment of Board's fund.
      • 28. Annual statement by trustees.
      • 29. Procedure for obtaining sanction of the State Government under rule 3.
      • 30. Register of sinking fund.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Recovery of expenses of alteration or demolition of building.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Remuneration, honorarium, leave, etc. to the Adhyaksh.
      • 4. Remuneration to Adhyaksh and Housing Commissioner.
      • 5. Allowances to members of the Board.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Remuneration to the Presiding Officer of the Tribunal.
      • 4. Conditions of Service of other Officers and Servants of the Tribunal.
      • 5. Execution of award or order of the Tribunal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 4.
      • 5.
      • 1. Short title extent and commencement.
      • 2. Definitions.
      • 3. Constitution of the Board.
      • 4. Disqualifications for being Adhyaksh or member, etc.
      • 5. Term of office of Adhyaksh and n on-official members.
      • 6. Provisions regarding office of Adhyaksh.
      • 7. Provisions relating to Housing Commissioner.
      • 8. Appointment of officers and servants.
      • 9. Units.
      • 10. Avas Samitis.
      • 11. Supervision and control by Housing Commissioner.
      • 12. Delegation of powers.
      • 13. Disqualification from participating in proceedings on account of interest.
      • 14. Acts not to be invalidated by informality, vacancy, etc.
      • 15. Function of the Board.
      • 16. Housing or Improvement Scheme when to be framed by the Board.
      • 17. Matters to be provided for in housing or improvement schemes.
      • 18. Types of housing and improvement schemes.
      • 19. Grihsthan Yojna.
      • 20. Malin Basti Sudhar Aur Nipatan Yojna.
      • 21. Punarwas Yojna.
      • 22. Sarak Yojna.
      • 23. Bhavi Sarak Yojna.
      • 24. Prasar Yojna.
      • 25. Bhoomi Vikas Yojana.
      • 26. Bazar Yojana.
      • 27. Barh Yojana.
      • 28. Notice of housing and improvement scheme.
      • 29. Notice of proposed acquisition or levy of betterment fee.
      • 30. Objection.
      • 31. Abandonment modification or sanction of scheme.
      • 32. Commencement of scheme.
      • 33. Alteration of scheme after commencement.
      • 34. Execution of scheme.
      • 35. Restriction on building in area proposed for or comprised in a scheme.
      • 36. Special powers relating to execution of Malin Basti Sudhar aur Nipatan Yojana.
      • 37. Provision regarding tenants in Area com prised in Malin Basti Sudhar Aur Nipatan Yojana.
      • 38. Transfer of a Board, building or land vested in local authority.
      • 39. Transfer of private street or square to Board for purpose of scheme.
      • 40. Repairs of streets vested in the Board.
      • 41. Transfer or streets and open spaces to local authority.
      • 42. Arrangement during work in street.
      • 43. Power to close public street or square.
      • 44. Effect of schemes under this Act on powers of other local authorities.
      • 45. Transfer of land, etc. by State Government to Board for purposes of scheme or management, etc.
      • 46. Power of Board to undertake other projects at the instance of others.
      • 47. Execution of other schemes by the Board.
      • 48. Supervision and centage charges.
      • 49. Power of State Government to call for the records of the Board and to modify or annul any scheme.
      • 50. Declaration regarding betterment fee.
      • 51. Assessment of betterment fee.
      • 52. Notice of demand.
      • 53. Betterment fee as a charge on land.
      • 54. Recovery of betterment fee, etc. as arrears of land revenue.
      • 55. Power to acquire land.
      • 56. Power to acquire and dispose off land by agreement.
      • 57. Execution and registration of contract, etc.
      • 58. Financial provisions.
      • 59. Debentures.
      • 60. Repayment of loans.
      • 61. Grants and loans by Government.
      • 62. Additional stamp duty on transfers of property.
      • 63. Accounts and audit.
      • 64. Functions and constitutions of Tribunal.
      • 65. Transfer of pending cases to the Tribunal.
      • 66. Finality of decisions of Tribunal.
      • 67. Other provisions relation to awards and orders of Tribunal.
      • 68.
      • 69.
      • 70.
      • 71. Recovery of rent through deduction from salary or wages.
      • 71A.
      • 72.
      • 73. Penalty for building in contravention of schemes.
      • 74. Penalty for obstructing contractor or removing mark.
      • 75. Penalty for acquiring share or interest in contract etc., with the Board.
      • 76. Penalty in other cases.
      • 77. Offender's liability to pay compensation.
      • 78. Offenses by companies.
      • 79. Procedure.
      • 80. Duty of Police Officers.
      • 81. Compounding of offences.
      • 82. Power to direct removal of unauthorised erections.
      • 83. Exercise of powers and functions of local authority.
      • 84. Power of entry.
      • 85. General power to pay compensation.
      • 86. Adhyaksh, etc. to be deemed public servants.
      • 87. Protection for acts done in good faith.
      • 88. Suits and legal proceedings.
      • 89. Mode of proof of documents of the Board.
      • 90. Copies from assessment books to be furnished by local authorities to Board.
      • 91. Mode of recovery of dues and penalties.
      • 92. Control of the State Government over the Board and other local authorities.
      • 93. Dissolution of the Board.
      • 94. Power to make Rules.
      • 95. Power to make regulations.
      • 96. Repeal, amendments and savings.
      • 97. Dissolution of Improvement Trust and its consequences.
      • 98. Power to remove difficulties.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Applicability of the regulations.
      • 4. Sub-Division regulations for plots in New Areas.
      • 5. Application for building permit.
      • 6. Information Accompanying Application for Building Permit
      • 7. Fees for building permit
      • 8. Grant or refusal of Building Permit
      • 9. Duration of sanction of Building permit
      • 10. Notice for commencement of building work
      • 11. Deviation during building construction
      • 13. Completion certificate for building work
      • 14. Occupancy
      • 15. Demolition of unauthorised construction
      • 16. Compounding of unauthorised construction:
      • 17. Architectural Control
      • 18. Minimum size and requirements of plots:
      • 19. Site and land use pattern :
      • 20. Setback Limits :
      • 21. Area and height limitations :
      • 22. Requirements of parts of buildings :
      • 23. Group Housing

U.P. Avas Evam Vikas Parishad (Constitution of Avas Samitis ) Rules, 1967

Published videVide Notification No. O-305-H/XXXVII-12-HB65, dated December 4, 1967, published in U.P. Gazette, Part I-ka, dated December 9, 1967, p. 2930.

063

In exercise of the powers under Clauses (d) and (c) of sub-section (2) of Sections (1) and (3) of Section 10 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (U.P. Act No. 1 of 1966), the Governor is pleased to make the following rules relating to the composition of Avas Samitis and the matters on which it shall be consulted by the Board.

1. Short title and commencement. - (1) These rules may be called the Uttar Pradesh Avas Evam Vikas Parishad (Constitution of Avas Samitis) Rules, 1967.

(2) They shall come into force with effect from the date of their publication in the Gazette.

2. Definitions. - In these rules unless the context otherwise requires, -

(1) "Act" means the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965.

(2) "Samiti" means an Avas Samiti for constituted for a unit under Section 10 of the Act.

3. Constitution of a Samiti. - An Avas Samiti shall consist of a Chairman appointed or nominated ex-office to under Section 10 (2) of the Act and the following members to be appointed or nominated by the State Government:

(a) Three non-official members to be nominated by the State Government.

(b) Chief Executive Officer of the Local Authority having jurisdiction in the area of the unit - ex-officio.

(c) Municipal Engineer of the local authority - ex-officio.

(d) A nominee of the Board.

4. Disqualification for being a member of a Samiti. - A person shall be disqualified for being chosen as and for being a member of a Samiti if he is or becomes subject to any of the disqualifications mentioned in Section 4 of the Act.

5. Term of office of Chairman and members. - (1) The term of office of the first non-official member appointed under clause (1) of Rule 3, shall commence from the date on which the constitution of a Samiti for a unit is notified in the Gazette. He shall hold office for three years unless his term is determined earlier by the State Government by notification in the Gazette.

(2) The term of the member or officer nominated by the Board under clause (3) of Rule 3 shall stand determined when he ceases to hold his office in the Board. .

(3) The term of office of the Chairman of a Samiti shall stand determined when he ceases to hold the office of-

(a) Nagar Pramukh of a Nagar Mahapalika in the case of a city;

(b) President of Municipal Board, in the case of a municipality; and

(c) President or Chairman of a local authority, as the case may be, appointed by the State Government under clause (c) of sub-section (2) of section 10, in the case of any other area.

(4) A non-official member may at any time by writing under his own hand addressed to the State Government resign his office and on such resignation being accepted he shall be deemed to have vacated the office.

6. Filling of casual vacancies. - (1) Whenever there is for any reasons temporary vacancy in the office of a non-official member of a Samitis the State Government or the Board, as the case may be, shall appoint a person to fill that vacancy.

(2) The term of office of a member appointed under sub-rule (1) shall be the remainder of the term of office of the member in whose place he has been appointed.

7. Dissolution of Samiti. - The State Government may at any time dissolve a Samitis without assigning any reasons.

8. Samitis to conform to the instructions of Board. - Every Samitis shall conform to such instructions as may, from time to time, be given by the Board.

9. Consultation with Avas Samiti. - (1) The Board shall consult the Avas Samiti concerned on the following matters:

(a) Selection of sites for housing and improvement schemes;

(b) Housing and improvement schemes framed by the Board;

(c) General principles regarding allotment of plots and houses.

(2) The Board may also consult the Avas Samiti on such other matter or mattes as the Board by a resolution in this regard decide.

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