Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980 CONTENTS 1. Short Title And Commencement 2. Definitions 2A. Omitted 3. Constitution Of Committees At Different Levels 4. Power To Entrust Review And Monitoring Of Implementation Of Various Schemes Relating To Twenty Point Programme 4A. Omitted 4B. Omitted 5 . Officers And Authorities To Have Due Regard To Suggestions Given By Committees 6. Power To Amend The Second Schedule 7. Omitted 8. Omitted 9. Omitted 10. Omitted 11. Power To Make Rules SCHEDULE 1 :- THE FIRST SCHEDULE Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980 An Act to provide for implementation of Twenty-Point Programme through public agencies and matters ancillary thereto- Be it enacted by the Madhya Pradesh Legislature in the Thirty-first year of the Republic of India as follows :- 1. Received the assent of the Governor on 10-10-1980; assent first published in the Madhya Pradesh Gazette (Extraordinary), dated 21-10-1980. 1. Short Title And Commencement :- (1) This Act may be called the Madhya Pradesh Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) 1[x x x] (b) 2[x x x] 3[(c) "block" shall have the same meaning as assigned to it in clause (i) of Section 2 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994).] 4[(d) "committee" means a State Level Committee, District Level Committee, Block Level Committee or an Urban Committee, as the case may be, constituted, under Section 3.] (dd) 2[x xx] (ddd) 2[x x x] 3[(e) "twenty point programme" means twenty point programme which was placed on the table of both Houses of Parliament by the Central Minister of Programme Implementation on 20th August, 1986 5[and listed in the First Schedule.] 1. Omitted by MP. Act No. 6 of 1984 (w.e.f. 1-10-1983). 2. Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 3. Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 4. Substituted by ibid. 5. Inserted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 2A. Omitted :- 1[x x x] 1. Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 3. Constitution Of Committees At Different Levels :- 1[With a view to reviewing and monitoring of implementation of the twenty-point programme through public agencies, the State Government or such officer as may be authorised by the State Government in this behalf, may, by an order, constitute,- (i) a State Level Committee for the whole State; (ii) a District Level Committee for every district; (iii) a Block Level Committee for every block; and (iv) an Urban Committee tor every Municipal Corporation, Municipal Council and Nagar Panchayat; consisting of such number of persons and for such period as may be prescribed: Provided that the State Government may, at any time, by an order curtail the duration of any Committee or reduce the term of any members thereof.] 1. Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 4. Power To Entrust Review And Monitoring Of Implementation Of Various Schemes Relating To Twenty Point Programme :- 1[(1) The State Government may, by order, entrust to a Committee the review and monitoring of all or any of the schemes relating to the twenty point programme mentioned in the Second Schedule. (2) In discharging the functions of review and monitoring, the Committees shall be guided by such directions as may be given by the State Government from time to time.] 1. Substituted by M.P. Act No. 5 of 1997. 4A. Omitted :- 1[xxx] 1. Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 4B. Omitted :- 1[xxx] 1. Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997). 5. Officers And Authorities To Have Due Regard To Suggestions Given By Committees :- 1[The officers and authorities competent to exercise powers under any Act or perform other duties in relation to the schemes specified in the Second Schedule shall in exercise of such powers or performance of such duties have due regard to the suggestions given by the Committees constituted under this Act.] 1. Substituted by ibid. 6. Power To Amend The Second Schedule :- 1[The State Government may, by notification, amend the 1[Second Schedule] and thereupon the said 1[Second Schedule] shall stand amended accordingly. 1. Substituted by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982). 7. Omitted :- 8. Omitted :- 9. Omitted :- 10. Omitted :- 1[x x x] 1. Omitted by M.P. Act No. 6 of 1984 (w.e.f. 1-10-1983). 11. Power To Make Rules :- (1) The State Government may, by notification, make rules for the purpose of carrying into effect the provisions of this Act. (2) All rules made under this section shall be laid on the table of the Legislative Assembly. SCHEDULE 1 THE FIRST SCHEDULE [See Section 2 (e)] (1) Attack on rural poverty. (2) Strategy for Rainfed Agriculture. (3) Better use of Irrigation water. (4) Bigger Harvests. (5) Enforcement of Land Reforms. (6) Special Programme for Rural Labour. (7) Clean Drinking Water. (8) Health for all. (9) Two-Child Norm. (10) Expansion of Education. (11) Justice to Scheduled Castes and Scheduled Tribes. (12) Equality for women. (13) New opportunities for youth. (14) Housing for the people. (15) Improvement of Slums. (16) New Strategy for Forestry. (17) Protection of the Environment. (18) Concern for the Consumer. (19) Energy for the villages. (20) A Responsive Administration.] 1. Substituted by MP. Act No. 5 of 1987 (w.e.f. 15-1-1987). Schedule - THE SECOND SCHEDULE 1[THE SECOND SCHEDULE (See Section 4) List of Programmes to be reviewed/monitored by the twenty point programme review and monitoring Committees. S. No. Name of Scheme (1) (2) I. Attack on Rural Poverty 1. Integrated Rural Development Programme 2. Jawahar Rojgar Yojana 3 Drought prone areas programme 3. Drought prone areas programme 4. Jeevandhara programme 5. Employment assurance scheme 6. Prime Ministers employment programme 7. Nehru Rojgar Yojna 8. Urban poverty alleviation programmes 9. Old age/destitutes pension schemes 10. Social security/group insurance schemes for persons below the poverty line. II Strategy for Rainfed Agriculture 11. Rajiv Gandhi Watershed Mission 12. National Watershed Development Programme 13. Lift Irrigation Schemes 14. Construction of small tanks/stop dams. III. Better use of Irrigation Water 15. Construction of field channels. IV. Bigger Harvests 16. Rajiv Gandhi Fisheries Mission 17. Agriculture subsidy schemes V. Enforcement of Land Reforms 18. Distribution of surplus land 19. Updation of land records 20. Curb on encroachments 21. Undisputed mutations. VI. Special Programme for Rural Labour 22. Rehabilitation of bonded labour 23. Monitoring of migration of labour VII. Clean Drinking Water 24. Rural drinking water programme 25. Urban drinking water programme VIII. Health for All (1) (2) 26. Jan Swasthya Rakshak Scheme 27. Child immunisation programme 28. Rural sanitary latrines 29. Rajiv Gandhi sanitation mission IX. Two-Child Norm 30. Integrated child development centres and Anganwadies 31. Maternal and child welfare Ayushmati, Vatsalya & welfare schemes for pregnant women. X. Expansion of Education 32 Rajiv Gandhi Education Mission 32. Rajiv Gandhi Education Mission 33. Mid-day meal programme XI. Justice to Scheduled Castes and Scheduled Tribes 34. Programmes of assistance to Scheduled Castes 35. Programmes of assistance to Scheduled Tribes XII. Equality for Women 36. Programmes of economic assistance for women XIII. New Opportunities for Youth 37. Skill development training schemes 38. Unemployment allowance to educated unemployed 39. Rural sports XIV. Housing for the people (a) Rural 40. Provision for house sites 41. Construction assistance 42. Indira Aavas Yojana (b) Urban 43. Houses for economically weaker sections 44. Houses for low income groups XV. Improvement of Slums 45. Improvement of slums and provisions of Basic Amenities (1) (2) 46. Controlling growth of slums XVI. New Strategy for Forestry 47. Forestry Plantation programmes 48. Wasteland development programmes XVII. Protection of the Environment 49. Environmental conservation programmes XVIII. Concern for the Consumer 50. Establishment of fair price shops 51. Distribution of ration cards XIX. Energy for the Villages 52. Single point electric connection 53. Electrification of villages 54. Energisation of pump sets 55. Improved chulhas 56. Establishment of Bio-gas plants.] 1. Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).