Bihar act 001 of 2014 : Bihar Delegated Legislation Provisions Act, 2013

Department
  • LAW DEPARTMENT
To access the original judgment, please Sign In or Subscribe.

िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 13 पौष 1935 (श0) (संंंं0 पटना 37) पटना, शुबुुु वार, 3 जनवर 2014 fof/k foHkkx

———

vf/klwpuk,a

3 tuojh 2014

laŒ ,y0th0&1&26@2013@yst% 02 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 27 fnlEcj 2013 dks vuqefr ns pqdsa gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A

fcgkj&jkT;iky ds vkns'k ls]

mTtoy dqekj nqcs]

ljdkj ds la;qDr lfpoA

1

fcgkj izR;k;ksftr fo/kku mica/k vf/kfu;e] 2013 ¼fcgkj vf/kfu;e 1] 2014½

fcgkj jkT; fo/kku eaMy ds lnuks ds le{k fu;eksa rFkk vU; izR;k;ksftr fo/kkuksa dks j[kus gsrq mica/k djus ds fy, dfri; vf/kfu;eksa dk la'kks/ku djus ds fy, vf/kfu;eA Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer gks%&

1- laf{kIr uke] foLrkj vkSj vkjaHk A& ¼1½ ;g vf/kfu;e fcgkj izR;k;ksftr fo/kku mica/k vf/kfu;e] 2013 dgk tk ldsxkA

¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g rqjr izoÙ̀k gksxkA

2- dfri; vf/kfu;fefr;ksa dk la'kks/ku A& bl vf/kfu;e dh vuqlwph esa fofufnZ"V vf/kfu;fefr;k¡ ,rn~ }kjk mlds r̀rh; LraHk esa mfYyf[kr gn rd vkSj jhfr ls la'kksf/kr dh tkrh gaSA

2

vuqlwph ¼/kkjk 2 ns[ksa½ Ø0 laf{kIr uke la'kks/ku 1- fcgkj lgdkjh lkslkbZVh vf/kfu;e 1935 ¼fcgkj vkSj mM+hlk vf/kfu;e 6] 1935½—mDr vf/kfu;e] 1935 dh /kkjk&66 dh mi&/kkjk¼4½ ds ckn fuEufyf[kr u;h mi&/kkjk¼5½ tksM+h tk;xh %& ß¼5½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

2- fcgkj gksexkMZ vf/kfu;e] 1947 ¼fcgkj vf/kfu;e 19] 1947½—mDr vf/kfu;e] 1947 dh /kkjk&13 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

3- fcgkj vkdfLedrk fuf/k vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 19] 1950½—mDr vf/kfu;e dh /kkjk&6 dks /kkjk&6 dh mi&/kkjk¼1½ ds :Ik esa iqu la[;kfdr dh tk;xh vkSj rRi'pkr~ fuEufyf[kr mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

4- fcgkj xks'kkyk vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 28] 1950½—mDr vf/kfu;e] 1950 dh /kkjk&18 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k

3

vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

5- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e] 1952 ¼fcgkj vf/kfu;e 7] 1952½—mDr vf/kfu;e] 1952 dh /kkjk&16 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

6- fcgkj gksfe;ksiSFkh i)fr ,oa esfMlhu fodkl vf/kfu;e] 1953 ¼fcgkj vf/kfu;e 24] 1953½—mDr vf/kfu;e] 1953 dh /kkjk&53 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %&

ß¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

7- fcgkj ljdkjh ifjlj ¼fdjk;k olwyh ,oa csn[kyh½ vf/kfu;e] 1956 ¼fcgkj vf/kfu;e 20] 1956½ —mDr vf/kfu;e] 1956 dh /kkjk&14 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %&

ß¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

8- fcgkj jkT; fo'o fo|ky; vf/kfu;e] 1976 ¼fcgkj vf/kfu;e 23] 1976½—mDr vf/kfu;e] 1976 dh /kkjk&40 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e] v/;kns'k] fofu;e ;k fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml ifjfu;e] v/;kns'k] fofu;e ;k fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd ifjfu;e] v/;kns'k] fofu;e ;k fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e

4

dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA** 9- iVuk fo'ofo|ky; vf/kfu;e] 1976 ¼fcgkj vf/kfu;e 24] 1976½—mDr vf/kfu;e] 1976 dh /kkjk&40 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e] v/;kns'k] fofu;e ;k fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml ifjfu;e] v/;kns'k] fofu;e ;k fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd ifjfu;e] v/;kns'k] fofu;e ;k fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA** 10- fcgkj ns'kh fpfdRlk f'k{kk ¼fofu;eu ,oa fu;a=.k vf/kfu;e] 1982½ ¼fcgkj vf/kfu;e 20] 1982½—mDr vf/kfu;e] 1982 dh /kkjk&16 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&16 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

11- fcgkj jkT; vfHk;a=.k ,oa QkesZlh 'kS{kf.kd laLFkk ¼fofu;eu ,oa fu;a=.k½ vf/kfu;e] 1982 ¼fcgkj vf/kfu;e 63] 1982½—mDr vf/kfu;e] 1982 dh /kkjk&16 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&16 ds mifu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA** 12- fcgkj d`f"k fo'o& fo|ky; vf/kfu;e] 1987 ¼fcgkj vf/kfu;e 8] 1988½—mDr vf/kfu;e] 1987 dh /kkjk&36 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml ifjfu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd ifjfu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] ifjfu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ

5

mikarj.k vFkok ckfryhdj.k ml ifjfu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

mDr vf/kfu;e] 1987 dh /kkjk&37 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %&

ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fofu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fofu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fofu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fofu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fofu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

13- ukyank [kqyk fo'ofo|ky; vf/kfu;e] 1995 ¼fcgkj vf/kfu;e 11] 1995½—mDr vf/kfu;e] 1995 dh /kkjk&33 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e] v/;kns'k] fofu;e ;k fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml ifjfu;e] v/;kns'k] fofu;e ;k fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd ifjfu;e] v/;kns'k] fofu;e ;k fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml ifjfu;e] v/;kns'k] fofu;e ;k fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

14- fcgkj la;qDr izos'k izfr;ksfxrk ijh{kk vf/kfu;e] 1995 ¼fcgkj vf/kfu;e 15] 1995½—mDr vf/kfu;e] 1995 dh /kkjk&18 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&18 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh%&

ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

15- fcgkj Lokoyach lgdkjh lkslkbZVh vf/kfu;e] 1996 ¼fcgkj vf/kfu;e 2] 1997½—mDr vf/kfu;e] 1996 dh /kkjk&51 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko

6

dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA** 16- fcgkj falapkbZ vf/kfu;e] 1997 ¼fcgkj vf/kfu;e 11] 1998½—mDr vf/kfu;e] 1997 dh /kkjk&115 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %&

ß¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

17- fcgkj deZpkjh p;u vk;ksx vf/kfu;e] 2002 ¼fcgkj vf/kfu;e 7] 2002½—mDr vf/kfu;e] 2002 dh /kkjk&12 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

18- fcgkj eRL; tydj izca/ku vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 15] 2006½—mDr vf/kfu;e] 2006 dh /kkjk&15 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&15 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %& ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

19- fcgkj iqfyl vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 7] 2007½—mDr vf/kfu;e] 2007 dh /kkjk&55 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&55 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %& ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k

7

vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

20- fcgkj uSnkfud LFkkiu ¼fu;a=.k ,oa fofu;eu½ vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 14] 2007½—mDr vf/kfu;e] 2007 dh /kkjk&21 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&18 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh%&

ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

21- fcgkj lfpoky; lsok vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 3] 2008½—mDr vf/kfu;e] 2007 dh /kkjk&19 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

22- fcgkj dksfpax laLFkku ¼fu;a=.k ,oa fofu;eu½ vf/kfu;e] 2010 ¼fcgkj vf/kfu;e 17] 2010½—mDr vf/kfu;e] 2010 dh /kkjk&9 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&9 ds mi&/kkjk¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

23- fcgkj Ñf"k fo'ofo|ky; vf/kfu;e 2010 ¼fcgkj vf/kfu;e 19] 2010½—mDr vf/kfu;e] 2010 dh /kkjk&36 dh mi&?kkjk¼3½ ds ckn fuEufyf[kr u;h mi&?kkjk ¼4½ tksM+h tk;xh%& ß¼4½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd ifjfu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd ifjfu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~]

8

;FkkfLFkfr] ifjfu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml ifjfu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

24- fcgkj fpfdRlk lsok laLFkku vkSj O;fDr lqj{kk vf/kfu;e] 2011 ¼fcgkj vf/kfu;e 18] 2011½—mDr vf/kfu;e] 2011 dh /kkjk&9 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&9 ds mi&/kkjk¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼2½ bl vf/kfu;e ds v/khu cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

25- fcgkj fo'ks"kkf/kdkj izkIr O;fDr oklHkwfe dk'rdkjh vf/kfu;e] 1947 ¼fcgkj vf/kfu;e 4] 1948½—mDr vf/kfu;e] 1947 dh /kkjk&20 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh%&

ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

26- fcgkj Hkwnku ;K vf/kfu;e] 1954 ¼fcgkj vf/kfu;e 22] 1954½—mDr vf/kfu;e] 1954 dh /kkjk&25 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA

27- fcgkj Hkwfe lq/kkj vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 30] 1950½—mDr vf/kfu;e] 1950 dh /kkjk&43 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk

9

pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

28- fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 20] 2008½—mDr vf/kfu;e] 2008 dh /kkjk&26 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&26 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %& ß¼2½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e ,oa fofu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ,oa fofu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e ,oa fofu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

29- fcgkj Hkwfe fookn fujkdj.k vf/kfu;e] 2009 ¼fcgkj vf/kfu;e 4] 2010½—mDr vf/kfu;e] 2009 dh /kkjk&17 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

30- fcgkj Hkwfe U;k;kf/kdj.k vf/kfu;e] 2009 ¼fcgkj vf/kfu;e 9] 2009½—mDr vf/kfu;e] 2009 dh /kkjk&21 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&21 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

31- fcgkj d`f"k Hkwfe ¼xSj d`f"k iz;kstuksa ds fy, laifjoÙkZu½ vf/kfu;e] 2010 ¼fcgkj vf/kfu;e

11] 2010½—mDr vf/kfu;e] 2010 dh /kkjk&15 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&15 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼2½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds

10

fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA** 32- fcgkj fo'ks"k losZ ,oa cankscLrh vf/kfu;e] 2011 ¼fcgkj vf/kfu;e 24] 2011½—mDr vf/kfu;e] 2011 dh /kkjk&28 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

33- fcgkj [kknh ,oa xzkeks|ksx vf/kfu;e] 1956 ¼fcgkj vf/kfu;e 23] 1956½—mDr vf/kfu;e] 1956 dh /kkjk&33 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

34- fcgkj 'kks/k lkslkbVh ¼vf/kxzg.k½ vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 6]2008½—mDr vf/kfu;e] 2007 dh /kkjk&8 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&8 ds mi&fu;e¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼2½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

35- fcgkj mRikn vf/kfu;e] 1915 ¼fcgkj] mM+hlk vf/kfu;e&II 1915½—mDr vf/kfu;e] 1915 dh /kkjk&89 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj

11

Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

36- fcgkj Nksvk vf/kfu;e] 1947 ¼fcgkj vf/kfu;e 6] 1947½—mDr vf/kfu;e] 1947 dh /kkjk&13 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %& ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

37- fcgkj euksjatu dj vf/kfu;e] 1948 ¼fcgkj vf/kfu;e 25] 1948½—mDr vf/kfu;e] 1948 dh /kkjk&21 dh mi&/kkjk¼4½ ds ckn fuEufyf[kr u;h mi&/kkjk¼5½ tksM+h tk;xh %& ß¼5½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

38- fcgkj fo|qr 'kqYd vf/kfu;e] 1948 ¼fcgkj vf/kfu;e 36] 1948½—mDr vf/kfu;e] 1948 dh /kkjk&10 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

39- fcgkj ty Ik"kZn vf/kfu;e] 1982 ¼fcgkj vf/kfu;e 56] 1982½ ¼1½—mDr vf/kfu;e] 1982 dh /kkjk&51 dh mi&/kkjk¼3½ ds ckn fuEufyf[kr u;h mi&/kkjk¼4½ tksM+h tk;xh %& ß¼4½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

12

¼2½ mDr vf/kfu;e] 1982 dh /kkjk&52 mifof/k cukus dh 'kfDr ds v/khu fo|eku izko/kku dks /kkjk&52 ds mi&/kkjk¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %&

ß¼4½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;h x;h izR;sd mifof/k cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml mifof/k esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd mifof/k ugha cuk;h tkuh pkfg, rks] rRi'pkr~] ;FkkfLFkfr] mifof/k dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml mifof/k ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

40- fcgkj edku ¼iV~Vk] fdjk;k vkSj csn[kyh½ fu;a=.k vf/kfu;e] 1982 ¼fcgkj vf/kfu;e 4] 1983½—mDr vf/kfu;e] 1983 dh /kkjk&33 dh mi&/kkjk¼2½ ds ckn fuEufyf[kr u;h mi&/kkjk¼3½ tksM+h tk;xh %&

ß¼3½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

41- fcgkj vikVZesUV LokfeÙo vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 28] 2006½—mDr vf/kfu;e] 2006 dh /kkjk&31 fu;e cukus dh 'kfDr ds v/khu fo|eku izko/kku dks mi&/kkjk¼1½ ds :Ik esa la[;kfdr fd;k tk;xk vkSj rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk¼2½ tksM+h tk;xh %& ß¼2½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e cuk;s tkus ds Ik'pkr~] ;Fkk'kh?kz fo/kku eaMy ds izR;sd lnu ds le{k] tc og l= esa gks] pkSng fnuksa dh dqy vof/k ds fy;s j[kk tk;sxk] tks ,d l= ;k nks ;k mlls vf/kd vuqØfed l=ksa esa lekfo"V gks ldsxh vkSj ;fn ml l= ds rqjar ckn okys l= ;k mi;qZDr vuqØfed l=ksa ds l=kolku ls igys nksuksa lnu ml fu;e esa dksbZ mikarj.k djus ds fy, lger gks vFkok nksuksa lnu bl ckr ds fy, lger gksa fd fu;e ugha cuk;k tkuk pkfg, rks] rRi'pkr~] ;FkkfLFkfr] fu;e dk izHkko dsoy ml mikarfjr izk:Ik esa gksxk vFkok ugha gksxk] fQj Hkh dksbZ mikarj.k vFkok ckfryhdj.k ml fu;e ds v/khu iwoZ esa fd;s x, dqN Hkh dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA**

fcgkj&jkT;iky ds vkns'k ls]

mTtoy dqekj nqcs]

ljdkj ds la;qDr lfpoA

3 tuojh 2014

laaaa0 ,y0th0&1&26@2013@ yst%sss 03 A& fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 27 fnlEcj 2013 dks vuqer fcgkj izR;k;ksftr fo?kku mica/k vf/kfu;e] 2013 z s az s az s a dk fuEufyf[kr

13

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>k tk;sxk A fcgkj&jkT;iky ds vkns'k ls]

mTtoy dqekj nqcs]

ljdkj ds la;qDr lfpoA

The Bihar Delegated Legislation Provisions Act, 2013 [Bihar Act 1, 2014]

AN

ACT

To amend certain Acts to provide for laying of rules and other delegated legislations, before the Houses of the State Legislature.

Be it enacted by the Legislature of the State of Bihar in the Sixty-fourth year of the Republic of India as follows :-

1. Short title, extent and commencement. - (1) This Act may be called the Bihar Delegated Legislation Provisions Act, 2013.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force at once.

2. Amendment of certain enactments. - The enactments specified in the schedule of this Act are hereby amended to the extent and in the manner mentioned in the third column thereof.

14

THE SCHEDULE

(See Section 2) Sl.No. Short title Amendment

1. Bihar Co-operative Society Act 1935 (Bihar & Orissa Act 6, 1935) —The following new sub-section (5) shall be added after sub section(4) of section 66 of the said act 1935 .-

"(5) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."

2. Bihar Home Guard Act, 1947 (Bihar Act 20, 1947) —The following new sub-section

(3) shall be added after sub section(2) of section 13 of the said Act 1947 .-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."

3. The Bihar Contingency Fund Act, 1950 (Bihar Act 19, 1950) —The existing provision under section 6 of the said Act, 1950 shall be numbered as sub-section (1) and thereafter the following sub-section (2) shall be added :-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

4. The Bihar Goshala Act, 1950 (Bihar Act 28, 1950) —The following new sub-section

(4) shall be added after sub- section(3) of section 18 of the said Act, 1950:-

"(4) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

5. The Bihar School Examination Board Act, 1952 (Bihar Act 7, 1952) —The following new sub section (3) shall be added after sub- section(2) of section 16 of the said Act, 1952 :-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be;

15

so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

6. The Bihar Development of Homeopathic System of Medicine Act, 1953 (Bihar Act 24, 1953) —The following new sub-section (3) shall be added after sub- section(2) of section 53 of the said Act, 1953 :-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

7. The Bihar Government Premises (Rent Recovery & Eviction) Act, 1956 (Bihar Act 20, 1956) —The following new sub-section (3) shall be added after sub- section(2) of section section 14 of the said Act, 1956 :-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."

8. The Bihar State Universities Act, 1976 (Bihar Act 23, 1976) —The following new sub- section (4) shall be added after sub- section(3) of section 40 of the said Act, 1976:-

''(4) Every Statue, Ordinance, Regulation or Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Statute, Ordinance, regulation or rule or both Houses agree that the Statue, Ordinance, Regulation or rule should not be made, the Statute, Ordinance, regulation or rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Statue, Ordinance, Regulation or rule".

9. The Patna University Act, 1976 (Bihar Act 24, 1976) —The following new sub-section

(4) shall be added after sub- section(3) of section 40 of the said Act, 1976:-

''(4) Every Statue, Ordinance, Regulation or Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Statute, Ordinance, regulation or rule or both Houses agree that the Statue, Ordinance, Regulation or rule should not be made, the Statute, Ordinance, regulation or rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Statue, Ordinance, Regulation or rule".

10. Bihar Indig. Medi. Edu. Ins. (Reg. & Control) Act, 1982 (Bihar Act 20, 1982) —The existing provision under Section 16 of said Act, 1982 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period

16

of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive session aforesaid both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."

11. Bihar State Engineering & Pharmacy Educational Institution (Regulation and Control) Act, 1982 (Bihar Act 63, 1982) —The existing provision under Section 16 of said Act, 1982 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

12. Bihar Agricultural University Act, 1987 (Bihar Act 8, 1988) — (1) The following new the section (4) shall be added after sub-section(3) of section 36 of the said Act, 1987:-

"(4) Every Statute made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Stature or both Houses agree that the Statute should not be made, the Statute shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Statute".

(2) The following new sub-section (5) shall be added after sub-section(4) of section 37 of the said Act, 1987:-

"(5) Every Regulation made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation".

13. The Nalanda Open University Act, 1995 (Bihar Act 11, 1995) —The following new sub-section (4) shall be added after sub- section(3) of section 33 of the said Act, 1995:-

''(4) Every Statue, Ordinance, Regulation or Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Statue, Ordinance, Regulation or rule or both Houses agree that the Statute, Ordinance, regulation or rule should not be made the statute, Ordinance, regulation or rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Statue, Ordinance, Regulation or rule".

17

14. The Bihar Combined Entrance Competitive Examination Act, 1995 (Bihar Act 15, 1995) —The existing provision under Section 18 of said Act, 1995 shall be numbered as sub- section(1) and thereafter the following sub-section(2) shall be added:-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect, as the case may be; so, however, that an such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

15. Bihar Self Supporting Co-operative Society Act, 1996 (Bihar Act 2, 1997) —The following new sub-section (4) shall be added after sub- section(3) of section 51 of the said Act, 1997:-

"(4) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each Houses of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

16. The Bihar Irrigation Act, 1997 (Bihar Act 11, 1998) —The following new sub-section

(3) shall be added after sub- section(2) of section 115 of the said Act, 1997 :-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House, of the State Legislature, while it is In session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

17. The Bihar Staff Selection Commission Act, 2002 (Bihar Act 7, 2002)—The following new sub-section (3) shall be added after sub- section(2) of section 12 of the said Act, 2002:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

18. The Bihar Fish Jalkar Management Act, 2006 (Bihar Act 15, 2006)—The existing provision under Section 15 of said Act, 2006 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

18

19. Bihar Police Act, 2007 (Bihar Act 7, 2007) —The existing provision under Section 55 of the said Act, 2007 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."

20. The Bihar Clinical Establishments (Control and Regulation) Act, 2007 (Bihar Act 14, 2007) —The existing provision under Section 21 of said Act, 2007 shall be numbered as sub- section(1) and thereafter the following sub-section(2) shall be added:-

"(2 Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".

21. Bihar Secretariat Service, Act, 2007 (Bihar Act 3, 2008)—The following new sub- section (3) shall be added after sub- section(2) of section 19 of the said Act, 2007:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

22. The Bihar Coaching Institute (Control & Regulation) Act, 2010 (Bihar Act 17, 2010) —The existing provision under Section 9 of said Act, 2010 shall be numbered as sub- section(1) and thereafter the following sub-section(2) shall be added:-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

23. Bihar Agricultural University Act, 2010 (Bihar Act 19, 2010) — (1) The following new sub-section (4) shall be added after sub-section(3) of section 36 of the said Act, 2010 :-

"(4) Every Statute made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Stature or both Houses agree that the Statute should not be made, the Statute shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Statute".

19

(2) The following new sub-section (5) shall be added after sub-section(4) of section 37 of the said Act, 2010 :-

"(5) Every Regulation made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation".

24. Bihar Medical Service Institution and Person Protection Act, 2011 (Bihar Act 18, 2011)—The existing provision under Section 9 of said Act, 2011 shall be numbered as sub- section(1) and thereafter the following sub-section(2) shall be added:-

"(2 Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".

25. The Bihar Privileged Persons Homestead Tenancy Act, 1947 (Bihar Act 4, 1948) — The following new sub-section (3) shall be added after sub- section(2) of section 20 of the said Act, 1947:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

26. The Bihar Bhoodan Yagna Act, 1954 (Bihar Act 22, 1954) —The following new sub- section (3) shall be added after sub- section(2) of section 25 of the said Act, 1954:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

27. The Bihar Land Reforms Act, 1950 (Bihar Act 30, 1950) —The following new sub- section (3) shall be added after sub- section(2) of section 43 of the said Act, 1950:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

20

28. The Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008)—The existing provision under Section 26 of said Act, 2008 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-

"(2 Every Rule and Regulation made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule and regulation or both Houses agree that the rule should not be made, the rule and regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".

29. The Bihar Land Disputes Resolution Act, 2009 (Bihar Act 4, 2010)—The following new sub-section (3) shall be added after sub- section(2) of section 17 of the said Act, 2009:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

30. The Bihar Land Tribunal Act, 2009 (Bihar Act 9, 2009)—The existing provision under Section 21 of said Act, 2009 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-

"(2 Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".

31. The Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010 (Bihar Act 11, 2010) —The existing provision under Section 15 of said Act, 1982 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-

"(2 Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".

32. The Bihar Special Survey and Settlement Act, 2011 (Bihar Act 24, 2011)—The following new sub-section (3) shall be added after sub- section(2) of section 28 of the said Act, 2011:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no

21

effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

33. Bihar Khadi & Village Industries Act, 1956 (Bihar Act 23, 1956) —The following new sub-section (3) shall be added after sub- section(2) of the section 33 of the said 1956:-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity or anything previously done under the rule".

34. Bihar Research Society (Taking Over) Act, 2007 (Bihar Act 6, 2008) —The existing provision under section 8 of said Act, 2007 shall be numbered as sub-section(1) and thereafter the following new sub-section(2) shall be added:-

"(2 Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".

35. Bihar Excise Act, 1915 (Bihar & Orissa Act no.-II of 1915) —The following new sub- section (4) shall be added after sub- section(3) of section 89 of the said Act, 1915 :-

"(4) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".

36. Bihar Molasses Act, 1947 (Bihar Act, 6, 1947) —The following new sub-section (3) shall be added after sub- section (2) in section 13, of the said Act, 1947 :-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".be without prejudice to the validity of anything previously done under that rule ".

37. The Bihar Entertainments Tax Act, 1948 (Bihar Act, 25, 1948) —The following new sub-section (5) shall be added after sub- section (4) of section 21, of the said Act 25 of 1948 :-

"(5) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without

22

prejudice to the validity of anything previously done under that rule ".be without prejudice to the validity of anything previously done under that rule ".

38. The Bihar Electricity duty Act, 1948 (Bihar Act, 36, 1948) —The following new sub- section (4) shall be added after sub- section (3) of section 10, of the said Act 36 of 1948 :-

"(4) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule ".be without prejudice to the validity of anything previously done under that rule

39 Bihar Water Board Act, 1982 (Bihar Act 56, 1982)—The following new sub-section

(4) shall be added after sub- section (3) of section 51 of the said Act 56 of 1982 :-

''4. Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule."

(2) The existing provision under section 52 power to make to Byelaws of the said Act, 1982 shall be numbered as section(1) and the following sub section(2) shall be added :-

''4. Every Byelaws made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Byelaws or both Houses agree that the Byelaws should not be made, the Byelaws shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Byelaws."

40. Bihar Building (Lease, Rent and Eviction) control Act, 1982 (Bihar Act,4, 1983)—

The following new sub-section (3) shall be added after sub-section (2) of section 33 of the said Act 4 of 1983 :-

"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule".

41. The Bihar Apartment Ownership Act, 2006 (Bihar Act 28, 2006)—The existing provision under section 31 of the said Act 28 of 2006 shall be numbered as sub-section (1) thereof and after sub-section (1), the following new sub-section (2) shall be added, namely :-

"(2) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the

23

rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule"

By order of the Governor of Bihar,

UJJAWAL KUMAR DUBEY,

Joint Secretary to Government. —————

अधी,क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 37-571+400-ड0ट0पी0।

Website: http://egazette.bih.nic.in

24

SECTIONS