Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2001 18 of 2001 CONTENTS 1. Short title 2. General amendment of U.P. Act no. 25 of 1964 3. Amendment of section 2 4. Amendment of section 13 5. Insertion of new sections 14-A and 14-B Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2001 18 of 2001 AN ACT further to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 IT IS HEREBY enacted in the Fifty-second Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2001. 2. General amendment of U.P. Act no. 25 of 1964 :- In the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam 1964, hereinafter referred to as the principal Act,- (a) for the words "Nagar Mahapalika", "Municipal Board", "Gaon Sabha", "Gaon Sabhas" and "Kshettra Samiti," wherever occurring, the words "Municipal Corporation", "Municipal Council", "Gram Panchayat", "Gram Panchayats" and "Kshettra Panchayat", respectively shall be substituted. (b) for the words "Zila Parishad" and "Antarim Zila Parishad", wherever occurring, the words "Zila Panchayat" shall be substituted. (c) for the words "Notified Area Committee", "Town Area Committee", wherever occurring, the words "Nagar Panchayat" shall be substituted. 3. Amendment of section 2 :- In section 2 of the principal Act, after clause (1) the following clause shall be inserted, namely:- "(1-1) "other backward classes of citizens" means the backward classes of citizens specified in Schedule I of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;" 4. Amendment of section 13 :- In section 13 of the principal Act, in sub-section (1), in clause (viii),- (a) in sub-clause (a) for the words "out of which one shall be of Scheduled Castes" the following words shall be substituted, namely:- "out of which one shall be- (i) of Scheduled Castes or Scheduled Tribes; (ii) of other backward classes of citizens; and (iii) woman belonging to other than Scheduled Castes or Scheduled Tribes and other backward classes of citizens"; (b) in sub-clause (b) for the words "out of which one shall be of Scheduled Castes" the following words shall be substituted, namely :- "out of which one shall be,- (i) of Scheduled Castes or Scheduled Tribes; (ii) of other backward classes of citizens; (iii) a woman belonging to other backward classes of citizens; and (iv) a woman belonging to other than Scheduled Castes or Scheduled Tribes and other backward classes of citizens"; (c) in sub-clause (c) for the words "out of which two shall be of Scheduled Castes" the following words shall be substituted, namely :- "out of which one shall be,- (i) of Scheduled Castes or Scheduled Tribes; (ii) of other backward classes of citizens; (iii) a woman belonging to Scheduled Castes or Scheduled Tribes; (iv) a woman belonging to other backward classes of citizens; (v) a woman belonging to other than Scheduled Castes or Scheduled Tribes and other backward classes of citizens"; (d) in sub-clause (d) for the words "out of which two shall be of Scheduled Castes" the following words shall be substituted, namely:- "out of which,- (i) one shall be of Scheduled Castes or Scheduled Tribes; (ii) two shall be of other backward classes of citizens; (iii) two shall be women belonging to other than Scheduled Castes or Scheduled Tribes and other backward classes of citizens; (iv) one shall be a woman belonging to Scheduled Castes or Scheduled Tribes; (v) one shall be a woman belonging to other backward classes of citizens"; (e) after the existing proviso, the following provisos shall be inserted, namely:- "Provided further that the reservation of the seats for the Scheduled Castes and Scheduled Tribes under this clause shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution". 5. Insertion of new sections 14-A and 14-B :- After section 14 of the principal Act the following sections shall be inserted, namely:- "14-A.Corrupt practices The provisions of section 123 of Chapter I of part VII of the Representation of the People Act, 1951 shall mutatis mutandis apply in the election to a Mandi Samiti. 14-B. Electoral offences The provisions of sections 125, 126, 127, 127-A, 128, 129, 130, 131, 132, 132-A, 134, 134-A, 135, 135-A and 136 of Chapter III of Part VII of the Representation of the People Act, 1951 shall have effect as if,- (a) the reference therein to an election were a reference to an election held under this Act; (b) in section 127-A, in sub-section (2), in clause (b), in sub-clause (i) for the words Chief Electoral Officer the words Director of Election had been substituted: (c)in sections 134 and 136, for the words 4by or under this Act the words by or under the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 had been substituted; (d) in section 135-A,- (i) for the word government the words Government, the Board or a Mandi Samiti had been substituted (ii) in the explanation for the words this sub-section and section 20-B the words, this section had been substituted."