Bihar act 030 of 2008 : Bihar Contingency Fund (Amendment) Act, 2008

Department
  • FINANCE DEPARTMENT
Ministry
  • Ministry of Law Department
Enforcement Date

31 May 2007

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िनबधंन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 3 पौष 1930 (श0)

(संंंं0 पटना 582) पटना, बुधुुुवार 24 +दस- बर 2008 fof/k foHkkx

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vf/klwpuk,a

24 fnlEcj 2008

laŒ,y0th0&1&21@2008@yst%190&fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 18 fnlEcj] 2008 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA

fcgkj&jkT;iky ds vkns'k ls]

jktsUnz dqekj feJ]

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2 बहार गजट, (असाधारण)] 24 fnlEcj 2008

[fcgkj vf/kfu;e 30] 2008]

fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2008 izLrkouk%—fcgkj vkdfLedrk fuf/k vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 19] 1950½ dk la'kks/ku djus ds fy, vf/fu;eA

pw¡fd jkT; xaHkhj :i ls vkink dh pisV esa gS]

vkSj] pw¡fd jkgr ,oa iquokZl ds mik;ksa dks vkikr vkSj O;kid iSekus ij fd;k tkuk gS] blfy, vc] Hkkjr x.kjkT; ds mulBosa o"kZ esa fcgkj jkT; fo/kku e.My }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&

1- laf{kIr uke vkSj izkjEHkA—¼1½ ;g vf/kfu;e fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2008 dgk tk ldsxkA

¼2½ ;g rqjar izoÙ̀k gksxkA

2- fcgkj vf/kfu;e 19] 1950 dh /kkjk&4 dk la'kks/kuA—fcgkj vkdfLedrk fuf/k vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 19] 1950½ ¼ftls blds i'pkr~ mDr vf/kfu;e dgk x;k gS½ dh /kkjk&4 ds ijUrqd ds fy, fuEufyf[kr ijarqd izfrLFkkfir fd;k tk;sxk %&

^^ijUrq fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2008 ds vkjaHk dh frfFk ls izkjEHk gksdj 31 ekpZ] 2009 rd dh vof/k ds nkSjku bl /kkjk dk izHkko bl mikarj.k ds v/khu jgrs gq, jgsxk fd 'kCn ^rhu lkS ipkl djksM+* 'kCn ds LFkku ij 'kCn ^^nks gtkj ik¡p lkS djksM+** }kjk izfrLFkkfir fd;s tk;sxsA**

3- fujlu ,oa O;kof̀rA—¼1½ fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ v/;kns'k 2008 ¼fcgkj v/;kns'k la[;k&2] 2008½ blds }kjk fujflr fd;k tkrk gSA

¼2½ ,sls fujlu ds gksrs gq, Hkh mDr v/;kns'k }kjk ;k ds v/khu iznÙk fdlh 'kfDr ds iz;ksx esa fd;k x;k dksbZ dk;Z ;k dh x;h dksbZ dkjZokbZ bl vf/kfu;e }kjk ;k ds v/khu iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k ;k dh xbZ le>h tk;sxh] ekuksa ;g vf/kfu;e ml fnu izoÙ̀k Fkk ftl fnu ,slk dk;Z fd;k x;k Fkk ;k ,slh dkjZokbZ dh x;h FkhA fcgkj&jkT;iky ds vkns'k ls]

jktsUnz dqekj feJ]

lfpoA

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24 fnlEcj 2008

laŒ ,y0th0&1&22@2008@yst%191&fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad

18 December, 2008 dks vuqer fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2008 dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le{kk tk;sxkA fcgkj&jkT;iky ds vkns'k ls]

jktsUnz dqekj feJ]

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[Bihar Act 30, 2008]

THE BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2008

AN

ACT

Preamble:-TO AMEND THE BIHAR CONTINGENCY FUND ACT, 1950 (BIHAR ACT 19 OF

1950)

WHEREAS, the State is in grip of unprecedented disaster; AND, WHEREAS, relief and rehabilitation measures have to be undertaken on an emergent scale; NOW, THEREFORE, be it enacted by the legislature of the State of Bihar in the fiftyninth year of the Republic of India as follows:-

1. Short title and commencement.-(1) This Act may by called the Bihar Contingency Fund (Amendment) Act, 2008

(2) It shall come into force at once.

2. Amendment of section-4 of Bihar Act 19 of 1950.- For the proviso to section-4 of the Bihar Contingency Fund Act, 1950 (Bihar Act 19 of 1950) (hereinafter referred to as the said Act) the following proviso shall be substituted, namely :-

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बहार गजट, (असाधारण)] 24 fnlEcj 2008

"Provided that during the period beginning on the date of commencement of the Bihar Contingency Fund (Amendment) Act,- 2008 and ending on 31 st day of March 2009 this section shall have effect subject to the modification that for the words 'three hundred and fifty crores' shall be substituted by the words 'two thousand five hundred crores'

3. Repeal and savings- (1) The Bihar Contingency Fund (Amendment) ordinance, 2008 (Bihar Ordinance No. 2, 2008) is hereby repealed.

(2) Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by, or under the said Ordinance shall be deemed to have been done and taken in exercise of the power conferred by or under this Act as if this Act were enforce on the day on which such things was done or action taken.

By Order of the Governor of Bihar,

RAJENDRA KUMAR MISHRA,

Secretary to the Government. ————

अधी.क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एव ंमु+ित। बहार गजट (असाधारण) 582-571+400-ड0ट0पी0।

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