िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 13 वैशाखैैै 1935 (श0) (संंंं0 पटना 333) पटना, शुबुुु वार, 3 मई 2013 fof/k foHkkx
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vf/klwpuk,a
3 ebZ 2013
la0 ,y0th0&1&16@2013@yst% 77—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 27 vizhy] 2013 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]
fouksn dqekj flUgk]
ljdkj ds lfpoA
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fcgkj fgUnw /kkfeZd U;kl ¼la'kks/ku½ vf/kfu;e] 2013
[fcgkj vf/kfu;e 4] 2013]
fcgkj fgUnw /kkfeZd U;kl vf/kfu;e] 1950 ¼fcgkj vf/kfu;e&1] 1951½ 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 :i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj ,oa izkjEHkA&¼1½ ;g vf/kfu;e fcgkj fgUnw /kkfeZd U;kl ¼la'kks/ku½ vf/kfu;e] 2013 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjUr izòÙk gksxkA
2- fcgkj vf/kfu;e&1] 1951 dh /kkjk&7 dk la'kks/kuA&fcgkj fgUnw /kkfeZd U;kl vf/kfu;e] 1950 ¼fcgkj vf/kfu;e&1] 1951½ ¼bles vkxs ^^mDr vf/kfu;e** ds :i esa fufnZ"V½ dh /kkjk&7 foyksfir dh tk;sxhA
3- fcgkj vf/kfu;e&1] 1951 dh /kkjk&8 dk la'kks/kuA&mDr vf/kfu;e esa /kkjk&8 dh mi&/kkjk ¼2½] ¼4½ ,oa ¼5½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk(&
^^¼2½ fcgkj jkT; 'osrkEcj tSu /kkfeZd U;kl i"kZn~ ds lnL;] ftlesa v/;{k Hkh 'kkfey gksxk] jkT; ljdkj }kjk 'kkldh; xtV esa vf/klwpuk }kjk] O;fDr;ksa ds fuEufyf[kr dksfV;ksa ls] bl izdkj fu;qDr fd;s tk;saxs fd mDr dksfV;ksa ds izR;sd ls de ls de ,d O;fDr] ysfdu nks ls vf/kd ugha] fu;qDr fd;k tk ldsxk]
¼d½ fcgkj jkT; fo/kku eaMy@ laln lnL;@ uxjikfydk@f=Lrjh; iapk;r ds 'osrkEcj tSu lekt ds fuokZfpr lnL;(
¼[k½ 'osrkEcj tSu lekt ds fcgkj lsok ¼dk;Zikfydk ;k U;kf;d lsok ;k vU; jktif=r lsok½ ds lnL; gSa ;k jg pqds gS] vFkok mPp U;kf;d lsok ;k vf[ky Hkkjrh; lsok ds lnL; gS] ;k jg pqds gS(
¼x½ bl vf/kfu;e ds v/khu fucfU/kr 'osrkEcj tSu /kkfeZd U;kl ds U;klh(
¼?k½ 'osrkEcj tSu /keZ esa izfrc)rk ds fy, izfl) O;fDr ftldks izcU/ku&fu;a=.k esa vfHk:fp gks vkSj [;kfr izkIr 'osrkEcj tSu /kkfeZd U;kl ds izcU/ku dk vuqHko gks( ¼³½ 'osrkEcj tSu /kkfeZd U;kl fof/k ds laO;ogkjkFkZ vuqHko ds fy, izfl) jkT; ds vf/koDrk]
¼p½ 'osrkEcj tSu /keZ lekt ds [;kfr izkIr jkT; ds O;olk;h] tks /keZ esa :fp j[krs gkas( vkSj
¼N½ 'osrkEcj tSu /keZ ds fcgkj jkT; ds yC/kizfl) fo}kuA
¼4½ jkT; ljdkj ;FkkfLFkfr] mi&/kkjk¼1½] ¼2½ ;k ¼3½ ds v/khu fu;qDr fd;s x;s lnL;ksa esa ls ,d dks ml i"kZn dk v/;{k fu;qDr djsxhA
¼5½ izR;sd i"kZn ds v/;{k ,oa lnL;ksa dk dk;Zdky bl vf/kfu;e dh /kkjk&12 ds v/;/khu 'kkldh; xtV esa muds uke ds izdk'ku dh rkjh[k ls ik¡p o"kZ dk gksxk] vkSj blds vUrxZr og vf/kd vof/k Hkh vk,xh tks mDr ik¡p o"kZ dh lekfIr vkSj vxys vuqoÙkhZ i"kZn~ dh ml igyh cSBd] ftlesa x.kiwfÙkZ ekStwn jgsxh] dh rkjh[k ds chp O;rhr gksxhA**
4- fcgkj vf/kfu;e 1] 1951 dh /kkjk&8d dk izfrLFkkiuA&mDr vf/kfu;e dh /kkjk&8d fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk%&
^^8d& iz'kkld dh fu;qfDrA& tc i"kZn~ vf/kØkar gks ;k i"kZn~ ds dk;Zdky lEkkIr gksus rFkk /kkjk&8 ds v/khu ubZ i"kZn~ ds xBu fd;s tkus rd] i"kZn~ dh lHkh 'kfDr;ksa ds iz;ksx ds fy, ljdkj ,d iz'kkld fu;qDr djsxhA**
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5- fcgkj vf/kfu;e 1] 1951 dh /kkjk&11 dk foyksiuA& mDr vf/kfu;e dh /kkjk&11 esa vad vkSj dks"B rFkk 'kCn ^^¼1½] ¼2½ ;k ** foyksfir fd;s tk;saxsA 6- fcgkj vf/kfu;e 1] 1951 dh /kkjk&80 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&80 dh mi&/kkjk&¼2½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk(& ^^¼2½ tc rd jkT; ljdkj vU;Fkk funs'k ugha ns rc rd mi&/kkjk ¼1½ ds v/khu dh xbZ ?kks"k.kk ds QyLo:i in R;kx djus okys i"kZn~&lnL; iqufuZ;qfDr ds fy, vugZd le>s tk;saxsA** 7- fcgkj vf/kfu;e 1] 1951 dh /kkjk&81d] dk la'kks/kuA&mDr vf/kfu;e dh /kkjk&81d ds [kaM ^^¼x½** fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk( ;Fkk&
^^¼x½ tgk¡ U;k;ky; ds vkns'k ls i"kZn~ dk xBu voS/k ?kksf"kr fd;k x;k gks] iz'kkld dh fu;qfDr dh tk,xhs] vkSj bl vf/kfu;e ds v/khu iz'kkld dh fu;qfDr] i"kZn~ dk iquxZBu ds fy, vkns'k dh frfFk ls vf/kfu;e dh /kkjk&8 ds v/khu 48 eghuksa dh vof/k ds Hkhrj dh tk;sxhA** 8- fcgkj vf/kfu;e 1] 1951 dh /kkjk&82 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk&82 dh mi&/kkjk ¼2½ ds ckn ubZ mi&/kkjk ¼3½ fuEufyf[kr :Ik esa tksM+h tk;sxh( ;Fkk& ^^ ¼3½ bl vf/kfu;e ds v/;/khu cuk;h xbZ fu;ekoyh ,oa mifof/k;k¡ cuk;s tkus ds i'pkr~ ;Fkk'kD; 'kh?kz fo/kkueaMy ds le{k tc ;g pkSng fnuksa dh dqy vof/k ds fy, l= esa gks] j[kk tk;sxkA ;g vof/k ,d l= vFkok nks ;k nks ls vf/kd vuqoÙkhZ l=ks esa gks ldsxhA** fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
3 ebZ 2013
la0 ,y0th0&1&16@2013@78@yst%—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 27 vizhy] 2013 dks vuqer fcgkj fgUnw /kkfeZd ¼la'kks/ku½ vf/kfu;e] 2013 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/kd̀r ikB le{kk tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
THE BIHAR HINDU RELIGIOUS TRUST (AMENDMENT) ACT, 2013
[Bihar Act 4, 2013]
AN
ACT
TO AMEND THE BIHAR HINDU RELIGIOUS TRUST ACT, 1951
Be it enacted by the Legislature of the State of Bihar in Sixtyfourth year of the Republic of India follows :-
1. Short title, Extent and commencement .— (1) This Act may be Called the Bihar Hindu Religious Trust (Amendment) Act, 2013.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
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2. Amendment in Section-7 of the Bihar Act, 1 of 1951.- In the Bihar Hindu Religious Trust Act, 1950 (Bihar Act-1 of 1951) (herein after referred as the said Act) section-7 shall be deleted.
3. Amendment in Section-8 of the Bihar Act, 1 of 1951.- In the said Act in Section-8 of sub-section (2), (4) and (5) shall be substituted by the following; namely-
" (2) The members of the Bihar State Board of the Swetamber Jain Religious Trust Including president shall be appointed by the State Government by notification in the official Gazette from the following Categories of persons in such manner that at least one person but not more than two from each of the said categories, shall be included.
(a) Elected member of the State Legislature/Parliament/Municipality/ three tier Panchayat belonging to Swetamber Jain Society.
(b) Persons, who are or have been a member of Bihar Service (Executive or Judiciary or any other Superior Service) or a member of Superior Judicial Service or All India Service.
(c) Trustee of Swetamber Jain Religious trust registered under this Act.
(d) Persons having interest in management, control and experience of managing Swetamber Jain Religious Trust of Repute and known for their commitments for the Swetamber Jain Religion.
(e) Advocates of the State known for their experience in dealing with Swetamber Jain Trust Laws.
(f) Traders of repute from Swetamber Jain Religion of the State.
(g) Renowned Scholars of Swetamber Jain Religion from the State of Bihar.
(4) The State Government shall appoint one from amongst the members appointed under sub-section (1), (2) or (3), as the case may be, the president of the Board.
(5) The term of the office of the President and members of every Board shall, save as otherwise provided in the Act, be five years from the date of the Publication of their names in the official Gazette under Section 12 of this Act and shall include any further period which may elapse between expiration of the said five years and the date of the first meeting of the next succeeding Board at which a quorum is present."
4. Substitution of Section 8A of the Bihar Act 1 of 1951.- in the said Act Section 8A shall be substituted by the following namely-
"8A. Appointment of Administrator.- The Government shall appoint an Administrator to exercise all the powers of the Board when the Board is superseded
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or after the lapse of the terms of the Board and till the new Board under Section-8 is constituted"
5. Deletion of Section-11 of the Bihar Act, 1 of 1951.- In the said Act in Section-11 number and bracket and word "(1), (2) or " shall be deleted.
6. Amendment in Section 80 of the Bihar Act, 1 of 1951.- In the said Act sub-section
(2) of section-80 shall be substituted by the following, namely-
"(2) The members of the Board who vacate office by reason of a declaration made under sub-section (1) shall be deemed disqualified, unless the State Government otherwise direct, for re-appointment."
7. Amendment in Section 81A of the Bihar Act, 1 of 1951.- In the said Act clause (c) of section-81A shall be substituted by the following, namely-
"(c) where the constitution of the Board has been declared illegal by the court, an Administrator shall be appointed, and appointment of Administrator under this Act, shall be made for the purpose of reconstituting the Board under section 8 of the Act, within a period of 48 months from the date of the order."
8. Amendment in Section-82 of the Bihar Act, 1 of 1951.- In the said Act after sub- section (2) of section-82 a new sub-section (3) shall be added by the following namely-
"(3) Rules and by-laws made under this Act shall be laid, as soon as may be, after it is made, before the House of the legislature, while it is in Session for a total period of fourteen days. This period may be comprised in one session or in two or more successive sessions."
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government. —————
अधी-क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 333-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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