िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 8 वैशाखैैै 1932 (श0) (संंंं0 पटना 299) पटना, बुधुुु वार, 28 अूील 2010 fof/k foHkkx
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vf/klwpuk,a
28 vizhy 2010
la0 ,y0th0&1&07@2010@yst&150 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 24 vizhy 2010 dks vuqefr ns pqds gSa] blds }kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
etgj beke]
ljdkj ds izHkkjh lfpoA
[fcgkj vf/kfu;e 17] 2010]
fcgkj dksfpax laLFkku ¼fu;a=.k ,oa fofu;eu½ vf/kfu;e 2010
izLrkouk%&fofHkUu izfr;ksfxrk ijh{kkvksa ,oa ikB~;Øeksa dh rS;kjh rFkk fof'k"V laLFkkuksa vkfn esa izos'k gsrq csgrj 'kSf{kd vuqleFkZu iznku djus ds fy, jkT; ds futh dksfpax laLFkkvksa ds fu;a=.k rFkk fofu;eu dk mica/k djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&
v/;k;&1
izkjfEHkd
1- laf{kIr uke] foLrkj vkSj izkjaHkA& (1) ;g vf/kfu;e fcgkj dksfpax laLFkku ¼fu;a=.k ,oa fofu;eu½ vf/kfu;e 2010 dgk tk ldsxkA
(2) bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
(3) ;g rqjr izo`Ùk gksxkA 2- ifjHkk"kk,¡A& tc rd dksbZ ckr fo"k; ;k izlax ds fo:) ugha gks bl fu;ekoyh esa &
(i) **ljdkj** ls vfHkizsr gS **fcgkj ljdkj^^(
(ii) **fuca/ku** ls vfHkizsr gS] bl vf/kfu;e ds v/khu fd;k x;k fuca/ku(
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2 बहार गजट (असाधारण)] 28 अूील 2010
(iii) **fucaf/kr dksfpax laLFkk** ls vfHkizsr gS] bl vf/kfu;e ds v/khu fucaf/kr dksfpax laLFkku(
(iv) **fuca/ku la[;k** ls vfHkizsr gS bl vf/kfu;e ds v/khu nh xbZ fuca/ku la[;k(
(v) **fu;ekoyh** ls vfHkizsr gS /kkjk&9 ds v/khu cuk;h x;h fu;ekoyh(
(vi) **f'k{k.k Qhl** ls vfHkizsr gS] 'kSf{kd vuqleFkZu ds fy, fucaf/kr dksfpax laLFkk }kjk ukekafdr Nk=ksa ls yh tkusokyh jkf'k] ;Fkk& ukekadu Qhl] f'k{k.k Qhl vkfn(
(vii) ^^izkfèkdkj** ls vfHkizsr gS] ftyk inkf/kdkjh dh v/;{krk esa xfBr fucaèku lfefr(
(viii) **vihyh; izkf/kdkj** ls vfHkizsr gS ize.Myh; vk;qDr(
(ix) **dksfpax laLFkku** ls vfHkizsr gS] fdlh futh @ fucaf/kr laLFkk vFkok VªLV }kjk bl vf/kfu;e dh /kkjk&3 ds v/khu 10 ls vf/kd Nk=@Nk=kvksa dks izfr;ksfxrk ijh{kk vFkok 'kSf{kd vuqleFkZu ds fy, rS;kjh dk mica/k djus gsrq fucaf/kr laLFkk(
(x) **ikB~;Øe** ls vfHkizsr gS] vf[ky Hkkjrh;@jkT; Lrjh; fofHkUu izfr;ksfxrk ijh{kk@fofHkUu cksMZ }kjk fofgr ikB~;Øe(
(xi) **fuca/ku Qhl** ls vfHkizsr gS] dksfpax laLFkku ds fuca/ku gsrq visf{kr Qhl(
(xii) ^^fuca/ku izek.k&i=** ls vfHkizsr gS] bl vf/kfu;e ds v/khu fuxZr fuca/ku izek.k&i=(
(xiii) **fofgr** ls vfHkizsr gS] fu;ekoyh] fofu;ekoyh vkSj vf/klwpukvksa }kjk fofgr(
(xiv) ^^Nk=@Nk=k** ls vfHkizsr gS] dksfpax laLFkku esa ukekafdr Nk=@Nk=k(
(xv) ^^mYya?ku** ls vfHkizsr gS] dksfpax laLFkku ds lapkyu gsrq vfèkfu;e @ fu;ekoyh ds izko/kkuksa ,oa lacaf/kr vf/klwpukvksa dk mYya?kuA
v/;k;&2
dksfpax laLFkk dk fuca/ku @ dksfpax laLFkku }kjk fofgr ikB~;p;kZ @ izfr;ksfxrk ijh{kk @ 'kSf{k.kd vuqleFkZu @ ukekadu Qhl @ fuca/ku QhlA
3- fofHkUu izfr;ksfxrk ijh{kk ,oa ikB;Øeksa dh rS;kjh ds fy, 'kS{kf.kd vuqleFkZu gsrq dksfpax laLFkk dh LFkkiuk@fuca/kuA& (1) bl vf/kfu;e ds vkjEHk gksus ds ,d ekg ds Hkhrj iwoZ ls lapkfyr dksfpax laLFkkvksa dks fuca/ku djkuk gksxkA
(2) bl vf/kfu;e ds vkjaHk gksus ds ckn] dksbZ Hkh dksfpax laLFkku fcuk oSèk fuca/ku izek.k i= izkIr fd;s u rks LFkkfir fd;k tk;sxk vkSj u pyk;k tk;sxkA
(3) fuca/ku dh vof/k rhu o"kks± dh gksxhA
(4) bl vf/kfu;e ds vkjEHk gksus ds ckn dksbZ O;fDr] tks dksfpax laLFkku LFkkfir djus ;k pykus dk bPNqd gks] fuca/ku izek.k i= iznku djus ds fy, ftyk inkf/kdkjh dks fuEukafdr lwpukvksa ds lkFk fofgr izi= esa] 5]000 ¼ik¡p gtkj½ :i;s fuca/ku Qhl ds lkFk] vkosnu nsxkA
¼d½ ikB~;Øe dk fu/kkZj.kA& (1) fofHkUu izdkj ds 'kS{kf.kd vuqleFkZu ds fy, ikB~;Øe ,oa ikB~;Øe iw.kZ djus dh vof/k Li"V dh tk;xhA
(2) izR;sd ikB~;Øe ds fy, vf/kdre Nk=ksa dh la[;k mfYyf[kr dh tk;xhA ¼[k½ 'kSf{kd ;ksX;rkA& U;wure Lukrd ;ksX;rk/kkjh xSj&ljdkjh f'k{kdksa vFkok lsokfuo`Ùk f'k{kdksa }kjk v/;kiu dk dk;Z lEiUu fd;k tk;xkA f'k{kdksa ds thou&o`r ds lkFk mudh 'kS{kf.kd ;ksX;rk ,oa vuqHko mfYyf[kr fd;k tk;sxkA
¼x½ f'k{k.k QhlA& (1) dksfpax laLFkku dks fofHkUu ikB~;p;kZ @ ikB~;Øe iw.kZ djus dh vof/k dk mYys[k djrs gq, f'k{k.k Qhl ds lkFk izksLisDVl fuxZr djuk gksxkA
(2) ikB~;Øe ds v/khu izksLisDVl esa O;k[;ku] V~;qVksfj;y dh la[;k] xzqi fMLd'ku vkfn dk mYys[k djuk vkKkid gksxkA
¼?k½ HkkSfrd vf/klajpuk&(1) dksfpax laLFkk dh vk/kkjHkwr lajpuk ds v/khu oxZ d{k dk U;wure {ks= izfr Nk= U;wure 1 ¼,d½ oxZehVj gksxkA
(2) vU; lqfo/kk,¡A& blds v/khu izR;sd dksfpax laLFkk }kjk fuEufyf[kr lqfo/kk,¡ miyC/k djk;h tk;sxh %&
¼i½ leqfpr miLdj ¼csap@MsLd vkfn½(
¼ii½ i;kZIr izdk'kh; O;oLFkk ¼fo|qrhdj.k½(
¼iii½ is;ty dh lqfo/kk(
¼iv½ 'kkSpky; dh lqfo/kk(
¼ v½ tyey fudklh vkSj LoPNrk lqfo/kk,¡(
¼vi½ vfXu'keu dh O;oLFkk(
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3
बहार गजट (असाधारण)] 28 अूील 2010 ¼vii½ vkdfLed fpfdRlk lqfo/kk( vkSj ¼viii½ lkbZfdy@okgu dh ikfd±x dh lqfo/kkA uksV% jkT; ljdkj miyC/k vk/kkjHkwr lajpuk dks fof'k"V 'kÙkks± ,oa caèkst ij fdlh dksfpax laLFkku dks dksfpax lapkyu gsrq ns ldsxhA
4- izkf/kdkjA& (1) ftyk inkf/kdkjh dh v/;{krk esa xfBr fuEu lfefr }kjk /kkjk&3 ds v/khu fuca/ku 'kÙkks± ds vk/kkj ij tk¡pksijkUr vkosfnr frfFk ls ¼30½ rhl fnu ds Hkhrj fuca/ku izek.k&i= fn;k tk ldsxkA fuca/ku izek.k&i= gsrq lefiZr vkosnu dks ukeatwj fd, tkus dh fLFkfr esa] rRlaca/kh ldkj.k vkns'k dh izfr vkosnd dks nh tk,xhA fuEufyf[kr dks feykdj ,d fuca/ku lfefr dk xBu fd;k tk;sxk %& ¼d½ ftyk inkf/kdkjh & v/;{k
¼[k½ iqfyl v/kh{kd & lnL;
¼x½ ftyk f'k{kk inkf/kdkjh & lnL; lfpo
¼?k½ izkpk;Z] ¼vaxhHkwr egkfo|ky;½ & lnL;
uksV% —ftyk eq[;ky; vofLFkr vaxhHkwr egkfo|ky; ds izkpk;Z lnL; gksaxs] ,d ls vfèkd egkfo|ky; gksus ij pØkuqØe ls vf/kdre ,d o"kZ ds fy, mUgsa ftyk inkf/kdkjh }kjk ukfer fd;k tk;sxkA
(2) dksfpax laLFkk ds fucaf/kr gksus ds frfFk ls rhu o"kks± ds rqjar ckn fuca/ku ds uohdj.k gsrq fofgr izi= esa] 3]000 ¼rhu gtkj½ #Œ fucaèku Qhl ds lkFk] vkosnu fd;k tk ldsxkA 5- dksfpax laLFkku ds dk;Zdyki dh tk¡pA& ftyk inkf/kdkjh] vueqaMy inkf/kdkjh ls vU;wu iafDr ds inkf/kdkjh }kjk dksfpax laLFkku ds fuca/ku ds fy, fofgr vgZrk iw.kZ djus rFkk dk;Zdyki larks"ktud gksus ds laca/k esa tk¡p djk ldsaxsA
v/;k;&3
'kkfLr
6- 'kkfLrA& ¼1½ bl vf/kfu;e ds v/khu] izkf/kdkj dks O;ogkj U;k;ky;ksa dh 'kfDr gksxhA izkf/kdkj dks ogh 'kfDr;k¡ izkIr gksxh] tks fdlh okn ds fopkj.k ds fy, flfoy izfd;k lafgrk 1908 ¼1908 dk V½ ds v/khu U;k;ky; esa fufgr gks ;Fkk%&
(i) 'kiFk i= }kjk lk{; lfgr lk{; xzg.k djuk(
(ii) fdlh O;fDr dk lEeu djuk vkSj gkftj djkuk vkSj 'kiFk ij mldk ijh{k.k djuk(
(iii) nLrkostksa dks miLFkkiu ds fy, foo'k djuk( vkSj
(iv) [kpkZ vokMZ djukA
(2) dksfpax laLFkku bl vf/kfu;e ds ;k blds v/khu cukbZ xbZ fu;ekoyh vFkok bl vf/kfu;e ds v/khu fuxZr vf/klwpuk ds fdlh izko/kku ds mYya?ku djus ij fuEufyf[kr 'kkfLr ds nk;h gksxsa %&
(i) izFke vijk/k ds fy, 25]000 ¼iPphl gtkj½ #i;s
(ii) f}rh; vijk/k ds fy, 1]00]000 ¼,d yk[k½ #i;s
(iii) f}rh; vijk/k ds ckn] fuca/ku gsrq xfBr lfefr }kjk] dksfpax laLFkku ds fo:) vkjksi izekf.kr gksus dh fLFkfr esa] dkj.k&i`PNk vkSj lquokbZ dk leqfpr volj nsus ds ckn fuca/ku jí fd;k tk ldsxkA
v/;k;& 4
vihyh; izkf/kdkj ,oa ifjoknksa dk fuiVkjk
7- ifjoknksa dk fuiVkjkA& dksfpax laLFkkuksa ds Nk=@Nk=k vFkok dksfpax laLFkku ds dfeZ;ksa }kjk dksfpax laLFkku ds fo:) vFkok dksfpax laLFkku }kjk Nk=@Nk=kvksa ds fo:) vuqe.My inkf/kdkjh ds le{k ifjokn nk;j fd;k tk ldsxkA ifjoknkas dk fuiVkjk 30 ¼rhl½ fnuksa ds Hkhrj] vuqeaMy inkf/kdkjh dh v/;{krk esa fuEufyf[kr dks feykdj xfBr lfefr }kjk fd;k tk;sxk&
¼d½ vuqeaMy inkf/kdkjh & v/;{k(
¼[k½ vuqeaMy iqfyl inkf/kdkjh @mik/kh{kd & lnL;(
¼x½ vuqeaMy f'k{kk inkf/kdkjh & lnL; lfpoA
lfefr tk¡p ds ckn fuca/ku izkf/kdkj dks ;FkkfLFkfr 'kkfLr vf/kjksi.k ;k fuca/ku jídj.k ds fy, viuk izfrosnu nsxkA
8- vihyh; izkf/kdkjA& O;fFkr dksfpax laLFkku }kjk /kkjk&4] 5] 6 ,oa 7 ds v/khu dh xbZ dkjZokbZ ds fo:) izeaMyh; vk;qDr ds le{k 30 ¼rhl½ fnuksa ds Hkhrj vihy lafLFkr fd;k tk ldsxkA izeaMyh; vk;qDr vihy nk;j gksus ds 45 ¼iSrkyhl½ fnuksa ds Hkhrj vihy dk fuiVkjk dj nsxkA ize.Myh; vk;qDr dk fu.kZ; vafre gksxkA
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4 बहार गजट (असाधारण)] 28 अूील 2010 v/;k;& 5
izdh.kZ
9- fu;ekoyh cukus vkSj vf/klwpuk fuxZr djus dh 'kfDrA& ljdkj] iwoZ izdk'ku ds v/;/khu] bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus ds iz;kstukFkZ fu;ekoyh ,oa fofu;ekoyh cuk ldsxh vkSj vf/klwpuk fuxZr dj ldsxhA
10- lansgksa ,oa dfBukbZ;ksa dk lq/kkj djus dh 'kfDrA& bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus esa] ;fn dksbZ lansg ;k dfBukbZ mRiUu gks] rks ljdkj] bl vf/kfu;e vFkok mlds v/khu cuk;h x;h fu;ekoyh ds mica/kksa vkSj fuxZr vf/klwpukvksa ls laxr ,slk dksbZ Li"Vhdj.k fuxZr dk;Z dj ldsxh] ftls lansg ;k dfBukbZ;ksa dks nwj djus ds fy, vko';d le>saA
28 vizhy 2010
la0 ,y0th0 1&07@2010@yst&151—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk fnukad 24 vizhy 2010 dks vuqer fcgkj dksfpax laLFkku ¼fu;a=.k ,oa fofu;eu½ vf/kfu;e] 2010 dk fuEufyf[kr vaxszth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
etgj beke]
ljdkj ds izHkkjh lfpoA
[Bihar Act 17, 2010]
BIHAR COACHING INSTITUTE (CONTROL & REGULATION) ACT, 2010
AN
ACT
Preamble - to provide for the control and regulation of private coaching institutes of the State for providing better academic support in preparation of different competitive examinations and curriculum and admission into specialized institutions etc. BE it enacted by the Legislature of the State of Bihar in the Sixty one year of the Republic of India as follows:
CHAPTER - 1
PRELIMINARY
1. Short title, extent and commencement.-(1) This Act may be called the Bihar Coaching Institute (Control & Regulation), Act 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Definitions.-In this Act, unless there is anything repugnant in the subject or context-
(i) "Government" means - Government of Bihar;
(ii) "Registration" means - registration number given under this Act;
(iii) "Registered Coaching Institute" means - the coaching institute registered under this Act;
(iv) "Registration Number" means the registration number given under this Act;
(v) "Rules" means, rules made under Section-9;
(vi) "Tuition Fees" means the amount taken from the enrolled students for academic support by the registered coaching institute, namely— admission fees, teaching fees etc;
(vii) "Authority" means Registration Committee constituted under the chairmanship of District Magistrate;
(viii) "Appellate Authority" means Divisional Commissioner.
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बहार गजट (असाधारण)] 28 अूील 2010
(ix) "Coaching Institute" means a registered institute, by any private / registered institution or Trust, to provide preparation for competitive examination or academic support for more than 10 students, under section 3 of this Act.
(x) "Curriculum" means the curriculum prescribed by All India / State level competitive examinations/ different Boards.
(xi) "Registration Fee" means requisite fee for the registration of coaching institute.
(xii) "Registration Certificate" means registration certificate issued under this Act.
(xiii) "Prescribed" means prescribed by Rules, Regulations and Notifications.
(xiv) "Student" means students enrolled in coaching institute.
(xv) "Violation" means Violation of provisions of the Act / Rules and concerned notifications for the running of coaching institute.
CHAPTER - 2
Registration of Coaching Institute / Syllabus prescribed by Coaching Institute / Competitive Examination / Academic support / Admission Fees / Registration Fees
3. Establishment/Registration of coaching institute for the academic support for preparation of curriculum and different competitive examinations.-(1) The pre conducted coaching institutes shall have to be registered within one month from the enactment of this Act.
(2) After the commencement of this Act, no coaching institute shall be established or run without obtaining valid registration certificate.
(3) The tenure of registration shall be for 3 years.
(4) After the commencement of this Act, any person who desires to establish or run coaching institute shall have to apply before the District Magistrate in the prescribed form with registration fee of Rs. 5,000 (Five thousand), along with the following information -
(a) Determination of curriculum - (1) Curriculum for different kinds of academic support and duration for completion of curriculum shall be clarified.
(2) Number of maximum students shall be mentioned for every curriculum.
(b) Academic qualification of teachers - The teaching shall be performed by non-government teachers or retired teachers having at least graduation qualification, along with the bio-data of the teachers, their academic qualification and experience shall be mentioned.
(c) Tuition fees - (1) The coaching institute shall have to issue a prospectus, mentioning different curriculum / duration of completion of curriculum and with tuition fees.
(2) Under the curriculum, it shall be mandatory to mention in the prospectus the number of lectures, tutorial, group discussions etc.
(d) Physical Infrastructure - (1) Within the basic structure of the coaching institute, minimum one sq. meter. area should be for each student.
(2) Other facilities - Under this, the following facilities shall be made available by every coaching institute: -
(i) Sufficient furniture (bench/desk etc.);
(ii) Sufficient lighting arrangement (electrification);
(iii) Facility of drinking water;
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6 बहार गजट (असाधारण)] 28 अूील 2010
(iv) Facility of toilets;
(v) Facility of sanitation and cleanliness;
(vi) Arrangement for fire extinguisher;
(vii) medical treatment facility;
(viii) Facility of parking of cycles/vehicles; Note:—The State Government may provide available infrastructure to a coaching institution for coaching on specified terms and conditions.
4. Authority -(1) Registration certificate will be given within thirty (30) days of application, by the committee constituted under the chairmanship of the District Magistrate, after examination on the basis of conditions of registration under Section-3. In case of rejection of application submitted for registration certificate, copy of the reasoned order to that effect shall be given to the applicant. A Registration Committee shall be constituted consisting of the following -
(a) District Magistrate - Chairman
(b) Superintendent of Police - Member
(c) District Education Officer - Member Secretary
(d) Principal (Constituent College) - Member Note:—The Principal of constituent college situated at the district headquarter shall be member. In case of more than one college, they shall be nominated by the district magistrate for one year by rotation.
(2) Soon on completion of 3 years of registration, for renewal of registration, the coaching institute shall apply in prescribed form with Rs. 3,000 (Three thousand) registration fee.
5. Enquiry of activities of coaching institute.—The District Magistrate, by an officer not below the rank of sub-divisional officer, shall get enquired regarding the fulfillment of required eligibility of registration and the satisfactory activities of coaching institute.
CHAPTER - 3
PENALTY
6. Penalty - (1) Under this Act, the authority shall have the power of civil courts. The authority shall have such power which is vested in the courts under civil procedure code 1908 (V of 1908) for consideration of any suit namely :-
(i) To accept evidence with proof through affidavit;
(ii) To summon and to enforce attendance of any person, and his examination on oath;
(iii) To enforce production of records; and
(iv) To award cost.
(2) In case of violation of any provision of this Act or the rules and notification issued under this Act, the coaching institute shall be liable to penalty as follows:-
(i) Rs. 25,000/- for the first offence.
(ii) Rs. 1,00,000/- shall be for the second offence.
(iii) In case of proof of allegations against the coaching institute after the second offence, the registration shall be cancelled by the Committee constituted for registration, after show-cause and giving sufficient opportunity of hearing.
CHAPTER - 4
APPELLATE AUTHORITY AND DISPOSAL OF COMPLAINTS
7. Disposal of complaints.—The complaints shall be filed before the sub- divisional officer against the coaching institute by the students or employees of the
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बहार गजट (असाधारण)] 28 अूील 2010 institute and against the students by the coaching institute. Complaints shall be disposed of within 30 (thirty) days by the committee constituted with the following under the chairmanship of the sub-divisional officer :-
(a) Sub-Divisional Officer - Chairman
(b) Sub-divisional Police Officer/Deputy Superintendent of police - Member
(c) Sub-Divisional Education Officer - Member Secretary After inquiry the committee shall submit its report to the registering authority for imposition of penalty or cancellation of registration as the case may be.
8. Appellate Authority - Under Section 4, 5, 6 and 7, the aggrieved coaching institute shall file appeal before the Divisional Commissioner within 30 days against the action taken. The Divisional Commissioner shall dispose of the appeal within 45 (forty five) days of filling of appeal. The decision of Divisional Commissioner shall be final.
CHAPTER-5
MISCELLANEOUS
9. Power of Making Rules and to issue notifications - The Government, subject to pre-publication, for the purposes of enforcement of the provisions of this Act, shall make rules and regulations and may issue notifications.
10. Power of rectification of doubts and difficulties - If any doubt and difficulties occur in the enforcement of the provisions of this Act, the Government shall issue any such clarification which deemed necessary for removal of doubts and difficulties under this Act or the provisions of rules made under this and issued notifications. ————
अधी+क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु0ित।
बहार गजट (असाधारण) 299-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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