Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Madhya Pradesh - Act

The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980

MADHYA PRADESH
India

The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980

Act 13 of 1980

  • Published on 21 October 1980
  • Commenced on 21 October 1980
  • [This is the version of this document from 21 October 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980M.P. Act No. 13 of 1980Received the assent of the Governor on 10-10-1980; assent first published in the Madhya Pradesh Gazette (Extraordinary), dated 21-10-1980.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. 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)[x x x] [Omitted by M.P. Act No. 6 of 1984 (w.e.f. 1-10-1983).]
(b)[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]
(c)[ "block" shall have the same meaning as assigned to it in clause (l) of Section 2 of the Madhya Pradesh Panchayat Raj Adhiniyam 1993 (No. 1 of 1994).] [Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]
(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.] [Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]
(dd)[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]
(ddd)[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]
(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 [and listed in the First Schedule] [Substituted by M.P. Act No. 5 of 1987 (w.e.f. 15-1-1987).] .]

2A.

[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]

3. [ Constitution of Committees at different levels. [Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]

- 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 for 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.]

4. [ Power to entrust review and monitoring of implementation of various schemes relating to twenty point programme. [Substituted by M.P. Act No. 5 of 1997.]

(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 he guided by such directions as may be given by the State Government from time to time.]

4A.

[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]

4B.

[x x x] [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. [Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).]

- 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.]

6. Power to amend [the Second Schedule] [Substituted by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982).].

- The State Government may, by notification, amend the [Second Schedule] [Substituted by M.P. Act No, 16 of 1982 (w.e.f. 26-11-1982).] and thereupon the said [Second Schedule] [Substituted by M.P. Act No. 16 of 1982 (w.e.f. 26-11-1982).] shall stand amended accordingly.

7. to 10.

[x x x] [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.[The First Schedule] [Substituted by M.P. Act No. 5 of 1987 (w.e.f. 15-1-1987).][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.[The Second Schedule] [Substituted by M.P. Act No. 5 of 1987 (w.e.f. 15-1-1987).](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
  4. Jeevandhara programme
  5. Employment assurance scheme
  6. Prime Minister's 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 thepoverty 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
  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 & welfareschemes for pregnant women.
X.   Expansion of Education
  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
  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.