िनबधंन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 12 भाि 1931 (श0) (संंं0ं पटना 466) पटना, वहृः पृृृ ितवार, 3 िसत+ बर 2009 fof/k foHkkx
———
vf/klwpuk,a
3 flrEcj 2009
laŒ ,y0th0&1&08@2009@yst&61—fcgkj fo/kku eaMy }kjk ;Fkk ikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 1 flrEcj 2009 dks vuqefr ns pqds gaS] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpo A
1
2 बहार गजट (असाधारण)] 3 िसत+ बर 2009 ¼fcgkj vf/kfu;e 9] 2009½
fcgkj Hkwfe U;k;kf/kdj.k vf/kfu;e] 2009 izLrkouk & fcgkj Hkwfe U;k;kf/kdj.k ds fy, izko/kku djus gsrq vf/kfu;eA pw¡fd] fcgkj jkT; esa fofHkUu U;k;ky;ksa ds le{k cM+h la[;k esa Hkwfe fookn yfEcr gSa rFkk Hkwfe ls lEcfU/kr cM+h la[;k esa yfEcr fooknksa ds dkj.k O;ogkj U;k;ky; lfgr oÙkZeku la;a= vR;f/kd cksf>y gS( pw¡fd] Hkwfe ij vf/kdkj] LokfeRo rFkk n[ky fcgkj jkT; esa izpfyr fofHkUu Hkwfe fof/k;ksa ds }kjk fofu;fer gksrk gS(
pw¡fd] fooknksa ds U;k;fu.kZ;u ds fy, fofHkUu Hkwfe fof/k;ksa esa fofHkUu U;k;ky;ksa dk izko/kku fd;k x;k gS(
pw¡fd] jkT; ljdkj ds lkeus U;kf;d la;a= dh cgqyrk ,oa fooknksa ds lek/kku esa foyEc ls mRiUu laf'y"Vrk,¡ vk jgh gaS(
pw¡fd] jkT; ljdkj fofHkUu Hkwfe vf/kfu;eksa ds rgr fooknksa dk Rofjr fu"iknu lqfuf'pr djkus ds fy, iz;Ru'khy gS(
pw¡fd] ,d lkekU; U;k;fu.kZ;u ladk; ds vHkko esa jkT; dh turk dks viuh f'kdk;rksa ds fujkdj.k esa vdkj.k dfBukb;ksa dk lkeuk djuk iM+ jgk gS(
pw¡fd] fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 ds v/;k; XIII esa fcgkj Hkwfe lq/kkj U;k;kf/kdj.k ds xBu ls lEcfU/kr izko/kkuksa esa oSls la'kks/ku rFkk {ks=kf/kdkj esa oSls foLrkj dh vko';drk gS] TkSlk mi;qDr le>k tk,(
pw¡fd] Hkkjr ds lafo/kku us vuqPNsn&323&ch ds rgr mi;qDr fo/kkueaMy dks [k.M ¼2½ esa fofufnZ"V lHkh ;k fdlh ekeys ls lEcfU/kr fdlh fookn] f'kdk;r ;k vijk/k ij U;k;kf/kdj.kksa ds }kjk U;k;fu.kZ; ;k fopkj.k dk fof/k }kjk izko/kku djus dk {ks=kf/kdkj lkSaik gS(
pw¡fd] O;kid lkoZtfud fgr esa rFkk jkT; dh turk ds fgr esa] ;g vko';d le>k tkrk gS fd fcgkj jkT; esa Hkwfe ls lEcfU/kr lHkh fooknksa ds U;k;fu.kZ; dk ,d lesfdr U;kf;d eap lf̀tr fd;k tk;( pw¡fd] fooknksa ds U;k;fu.kZ; ds fy, ,d lkekU; rFkk ,d:i eap dk izko/kku djus ds nf̀"Vdks.k ls lksiku Jà[kyk ds mPpre Lrj ij ,d U;k;kf/kdj.k dk l̀tu vko';d gS(
Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kkueaMy }kjk fuEu fyf[kr :i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj izkjEHk A— ¼1½ ;g vf/kfu;e fcgkj Hkwfe U;k;kf/kdj.k vf/kfu;e] 2009 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izoÙ̀k gksxk tks ljdkj vf/klwpuk }kjk fu;r djsA
2- ifjHkk"kk,a A— bl vf/kfu;e esa] tcrd izlaxo'k vU;Fkk vko';d u gks] /kkjk&9 ¼1½ esa lUnfHkZr vf/kfu;eksa@gLrdksa esa micfU/kr ifjHkk"kk,a ykxw jgsaxhA +
3- fo'ks"k ifjHkk"kk,a A— bl vf/kfu;e esa] tcrd izlaxo'k vU;Fkk vko';d u gks %&
¼d½ Þv/;{kß ls vfHkizsr gS fcgkj Hkwfe U;k;kf/kdj.k ds v/;{kA
¼[k½ ÞlnL;ß ls vfHkizsr gS fcgkj Hkwfe U;k;kf/kdj.k ds lnL;A
¼x½ ^^U;k;kf/kdj.k** ls vfHkizsr gS bl vf/kfu;e dh /kkjk&4 ds rgr xfBr U;k;kf/kdj.kA 4- fcgkj Hkwfe U;k;kf/kdj.k dk xBu A— ¼1½ ljdkjh jkti= esa vf/klwpuk ds }kjk] jkT; ljdkj jkT; ds fy,] bl vf/kfu;e ds iz;kstuksa ls] fcgkj Hkwfe U;k;kf/kdj.k ¼ftls ,rn~ vuUrj U;k;kf/kdj.k dgdj lUnfHkZr fd;k tk,xk½ ds uke ls ,d U;k;kf/kdj.k xfBr djsxhA
¼2½ U;k;kf/kdj.k esa jkT; ljdkj }kjk fu;qDr ,d v/;{k ,oa U;kf;d rFkk iz'kklfud /kkjkvksa ls fy;s x;s vU; lnL; gksaxs ftudh la[;k pkj ls vf/kd ugha gksxh %
ijUrq] jkT; ljdkj ljdkjh jkti= esa vf/klwpuk }kjk U;k;kf/kdj.k ds dqy lnL;ksa dh la[;k de ;k T;knk dj ldrh gSA
5- v/;{k vFkok vU; lnL;ksa dh fu;qfDr ds fy, vgZrk,a A— ¼1½ dksbZ O;fDr v/;{k ds :i esa fu;qfDr ds fy, rc rd ;ksX; ugha gksxk tc rd og fdlh mPp U;k;ky; dk U;k;k/kh'k ugha gks] ;k ugha jg pqdk gks] ;k mlds fy, ;ksX; ugha gks] ;k mlus yxkrkj de&ls&de chl o"kksZa rd fdlh mPp U;k;ky; esa vf/koDrk ds :i esa odkyr ugha dh gksA
¼2½ dksbZ O;fDr U;kf;d lnL; ds :i esa fu;qfDr ds fy, rc rd ;ksX; ugha gksxk tc rd og( ¼d½ ftyk U;k;k/kh'k ugha gks] ;k ugha jg pqdk gks rFkk led{k in dks de&ls&de rhu
o"kksZ rd /kkfjr ugha fd;k gks( ;k mlus yxkrkj de&ls&de iUnzg o"kksZa rd vf/koDrk ds :i esa odkyr ugha dh gks] ;k
¼[k½ fdlh mPp U;k;ky; ds U;k;k/kh'k ds :i esa fu;qDr gksus ds ;ksX; ugha gks A
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बहार गजट (असाधारण)] 3 िसत+ बर 2009 ¼3½ dksbZ O;fDr iz'kklfud lnL; ds :i esa fu;qfDr ds fy, rc rd ;ksX; ugha gksxk tc rd mlus ;k rks ¼d½ vFkok ¼[k½ eas dqy feykdj de&ls&de ,d o"kZ dh vof/k ds fy,%& ¼d½ lnL;@vij lnL;] jktLo i"kZn] fcgkj dk in /kkfjr ugha fd;k gks] ;k ¼[k½ fcgkj ljdkj ds iz/kku lfpo@lfpo ds vU;wu in /kkfjr ugha fd;k gks rFkk fcgkj ljdkj esa vius lsok dky esa vihyh;@fjohtuy U;kf;d gSfl;r esa Hkwfe lq/kkj ekeyksa dk fu"iknu ugha fd;k gksA
¼4½ v/;{k ;k fdlh lnL; ds in esa gqbZ dksbZ fjfDr ljdkj ds }kjk bl vf/kfu;e ds izko/kkuksa ds vuq:i Hkjh tk,xhA
6- v/;{k rFkk lnL;ksa dh lsok 'krsZa A— ¼1½ dksbZ ,slk O;fDr ftlus 70 o"kksZa dh vk;q izkIr dj yh gS v/;{k ;k lnL; ds in ij fu;qDr ugha fd;k tk ldrk gS] vFkok dk;Zjr ugha jg ldrk gSA v/;{k rFkk fdlh lnL; dk dk;Zdky ik¡p lky ;k mudh 70 o"kksZa dh vk;q] tks Hkh igys gks] gksxkA ¼2½ v/;{k rFkk lnL;ksa dks ;Fkkfofgr osru rFkk HkÙkksa dk Hkqxrku fd;k tk ldsxkA ¼3½ v/;{k rFkk lnL;ksa dh vU; lsok 'krsZa ;Fkk fofgr jgsaxhA
7- inR;kx ,oa gVk;k tkuk A— ¼1½ v/;{k ;k vU; lnL;] jkT; ljdkj dks lEcksf/kr Lofyf[kr fyf[kr lwpuk ds }kjk viuk in R;kx dj ldrk gS %
ijUrq] v/;{k ;k lnL;] tc rd mldks jkT; ljdkj }kjk igys inR;kx djus dh vuqefr ugha nh tk,] ,slh lwpuk izkfIr ds rhu ekg O;rhr gksus rd in ij cuk jgsxk ;k tc rd mlds mÙkjkf/kdkjh ds :i esa lE;d~ :i ls fu;qDr O;fDr mldk in /kkfjr djrk gS] ;k mldh inkof/k tc rd jgs] tks Hkh igys gksA
¼2½ v/;{k ;k dksbZ vU; lnL;] mPp U;k;ky; ds U;k;k/kh'k ds }kjk tk¡p] ftlesa ,sls v/;{k ;k vU; lnL; dks vkjksiksa dh lwpuk ns nh x;h Fkh vkSj lquokbZ dk leqfpr volj fn;k x;k Fkk] ds ckn fl) nqO;Zogkj ;k v{kerk ds vk/kkj ij jkT; ljdkj ds vkns'k ds fcuk] vius in ls gVk;k ugha tk ldsxkA ¼3½ jkT; ljdkj mi&/kkjk ¼2½ esa lanfHkZr v/;{k ;k vU; lnL; ds nqO;Zogkj ;k v{kerk dh tk¡p dh izfØ;k dks fu;eksa@vuqns'kksa ds }kjk fofu;fer dj ldsxhA
8- U;k;kf/kdj.k dk lsfooxZ A— ¼1½ jkT; ljdkj U;k;kf/kdj.k ds dk;ksZ ds fu"iknu esa lgk;rk nsus ds fy, vko';d inkf/kdkfj;ksa vkSj vU; dfeZ;ksa dh izdf̀r vkSj Jsf.k;ksa dks fu/kkZfjr dj ldsxh rFkk tSlk og mfpr le>s ,sls inkf/kdkjh vkSj vU; dehZ U;k;kf/kdj.k dks miyC/k djk,xhA
¼2½ U;k;kf/kdj.k ds inkf/kdkjh rFkk vU; dehZ v/;{k ds lkekU; v/kh{k.k ds vUrxZr vius dk;ksZ dk fuokZg djsaxsA
¼3½ U;k;kf/kdj.k ds inkf/kdkfj;ksa rFkk vU; dfeZ;ksa ds osru] HkÙks rFkk lsok dh 'kÙksZa oSlh gksaxh tSlk jkT; ljdkj }kjk fufeZr fu;eksa esa fofufnZ"V fd;k tk ldsA
9- U;k;kf/kdj.k dh 'kfDr;k¡ A— ¼1½ U;k;kf/kdj.k dks fuEukafdr vf/kfu;eksa@gLrdksa ds lEcU/k esa mfpr vf/kdkfj;ksa }kjk ikfjr vfUre vkns'k ds fo:)] ,slk vkns'k ikfjr gksus ds 90 fnuksa ds vUnj] vkosnu izkIr djus dh 'kfDr gksxh %
¼i½ fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 ¼ii½ fcgkj Hkwfe lq/kkj vf/kfu;e] 1950
¼iii½ fcgkj dk'rdkjh vf/kfu;e] 1885
¼iv½ fcgkj tksrksa dh pdcUnh ,oa fo[kaMu fuokj.k vf/kfu;e] 1956
¼v½ fcgkj vfHk/kkjh gksfYMax ¼vfHkys[kksa dk vuqj{k.k½ vf/kfu;e] 1973
¼vi½ fcgkj Hkwnku ;K vf/kfu;e] 1954
¼vii½ fcgkj fizfoysTM ilZUl gkseLVsM fVusUlh ,DV] 1947
¼viii½ fcgkj xosZuesaV bLVsV~l gLrd] 1953
¼ix½ fcgkj cUnkscLr gLrd
jkT; ljdkj ;Fkk mi;qZDr lwph esa vFkok lwph ls fdlh Hkh vf/kfu;e dks tksM+ ;k gVk ldsxhA ¼2½ blds vfrfjDr] U;k;kf/kdj.k fcgkj ljdkj vFkok] iVuk mPp U;k;ky; ds Lrj ls LFkkukUrfjr fdlh vU; izpfyr jktLo ;k Hkwfe lq/kkj vf/kfu;e@gLrd ls lEcfU/kr okn dk U;k;fu.kZ;u Hkh dj ldsxkA ¼3½ U;k;kf/kdj.k esa flfoy izfØ;k lafgrk] 1908 ¼1908 dk vf/kfu;e v½ ds rgr voekuuk ds fy, n.Mu dh vuq'kalk lfgr O;ogkj U;k;ky; dh 'kfDr;k¡ fofgr gksaxhA
10- U;k;kf/kdj.k dh izfØ;k A— ¼1½ bl vf/kfu;e ds izko/kkuksa ;k blds rgr cus fu;eksa ds v/;/khu] U;k;kf/kdj.k] vkns'k ds }kjk] viuh dk;Zi)fr rFkk izfØ;k dks fu;fer dj ldsxkA
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4 बहार गजट (असाधारण)] 3 िसत+ बर 2009 ¼2½ U;k;kf/kdj.k ds dR̀;ksa dk fu"iknu %& ¼i½ v/;{k rFkk U;kf;d rFkk iz'kklfud lnL; dh ihB ds }kjk] ;k ¼ii½ v/;{k }kjk xfBr U;kf;d rFkk iz'kklfud lnL; dh ihB ds }kjk] ;k ¼iii½ ,sls ekeys] tgk¡ v/;{k mfpr le>s] v/;{k }kjk ukfer ,dy lnL;] ds }kjk( fd;k tk,xkA
Li"Vhdj.k A— [kaM (iii) esa lUnfHkZr ,dy lnL; ;k rks v/;{k ;k dksbZ vkSj lnL; gks ldrs gSa % ijUrq ;fn fdlh ,dy lnL; ¼tks v/;{k ugha gSa½ ;k fdlh ihB ¼ftlesa v/;{k lnL; ugha gSa½] ds le{k fopkjk/khu] ,sls fdlh ekeys esa ftlesa fof/k dk iz'u fufgr gS] rc ,slk ,dy lnL; ;k ihB vius Lofoosd ls ,d ,slh ihB ftlds lnL; v/;{k gksaxs ds }kjk fopkj.k ds fy, oSls ekeys dks lqjf{kr dj ldsxkA
¼3½¼d½ tgk¡ fdlh vkosnu dh lquokbZ v/;{k rFkk nks vU; lnL;ksa dh ihB ds }kjk dh x;h gks rFkk fdlh foUnq ij lnL;ksa ds fopkj fHkUu&fHkUu gksa] rc mDr foUnq dks cgqer fopkj ds vuqlkj fu.khZr fd;k tk,xkA
¼[k½ ;fn fdlh vkosnu dh lquokbZ nks lnL;ksa dh ,d ihB ds }kjk dh xbZ gks rFkk fdlh foUnq ij viuh /kkj.kk esa lnL; foHkkftr gksa] og foUnq fu.kZ; gsrq v/;{k dks lUnfHkZr fd;k tk;sxk tks ;k rks Lo;a lquokbZ ,oa U;k;fu.kZ; dj ldsxk ;k fdlh vU; lnL; dks lquokbZ ,oa U;k;fu.kZ; ds fy, iznÙk djsxk ,oa ,sls U;k;fu.kZ; ij v/;{k ;k lnL;] ftls v/;{k us og foUnq iznÙk fd;k gS] dk fopkj] ml ewy vkns'k esa] ftlesa /kkj.kk dk erkUrj mBk gS] cgqer fopkj cusxkA
11- U;k;kf/kdj.k ds vkns'k ds iqufoZyksdu dh 'kfDr A— U;k;kf/kdj.k dks vius vkns'k esa dksbZ 'kqf) djus dh 'kfDr vkSj {ks=kf/kdkj jgsxk %
ijUrq U;k;kf/kdj.k dks vius vkns'k ds iqufoZyksdu ;k iqufoZpkj.k dk rFkk u;k vkns'k ikfjr djus dh 'kfDr ugha jgsxhA
12- U;k;kf/kdj.k ds vkns'kksa ds mYya?ku ds fy, 'kkfLr A— dksbZ O;fDr U;k;kf/kdj.k }kjk fuxZr ;k fn, x, lEeu] ck/;rk] funs'k ;k vkns'k dk vuqikyu djus esa tkucw>dj foQy jgrk gS] rks og 6 ekg rd foLrkfjr dkjkof/k ;k 5]000¼ik¡p gtkj½ :Ik, rd ds vFkZnaM ;k nksuksa l]s n.Muh; gksxkA 13- laKku rFkk vijk/kksa dh lquokbZ A— ¼1½ U;k;kf/kdj.k ds }kjk ,rnFkZ izkf/kdr̀ fdlh vf/kdkjh }kjk ntZ f'kdk;r ds vHkko esa dksbZ Hkh U;k;ky; /kkjk&12 esa n.Muh; fdlh vijk/k dk laKku ugha ysxkA
¼2½ izFke Js.kh dk U;kf;d n.Mkf/kdkjh bl /kkjk ds rgr vijk/kksa dh lquokbZ djsxkA 14- vfHkys[k e¡xkus dh U;k;kf/kdj.k dh 'kfDr A— ¼1½ U;k;kf/kdj.k] Lor% ;k vkosnu&i= feyus ij] bl vf/kfu;e ls lEcfU/kr vf/kfu;eksa@gLrdksa esa fofgr ewy] vihyh; ;k fjohtuy izkf/kdkj }kjk fu"ikfnr fdlh dk;Zokgh ds vfHkys[k dks e¡xk ldsxk rFk mls ,slh dk;Zokgh dh fu;ferrk ;k mlesa fy, x, fdlh fu.kZ; ;k ikfjr fdlh vkns'k dh ifj'kq)rk] oS/krk ;k vkSfpR; dh tkap dj ldsxk ,oa ;fn U;k;kf/kdj.k dks ,slk izrhr gksrk gS fd ,slk dksbZ fu.kZ; ;k vkns'k la'kksf/kr ;k fujLr gksuk pkfg, ;k iqufoZpkj.k ds fy, lqjf{kr ;k izR;kofrZr dj fn;k tkuk pkfg,] og rnuqlkj vkns'k ikfjr dj ldsxk % ijUrq U;k;kf/kdj.k vius Lor% iszj.kk ds {ks=kf/kdkj dk iz;ksx vkns'k ds rhu o"kksZa ds ckn dh vof/k esa ugha djsxk%
ijUrq fdlh {kqC/k i{k ds }kjk nk;j vkosnu i= ij mi&/kkjk ¼1½ ds rgr U;k;kf/kdj.k ds {ks=kf/kdkj dk iz;ksx rHkh miyC/k jgsxk tc ,slk vkosnu vkns'k dh vfHkizekf.kr izfr izkIr djus ds le; dks NksM+dj] vkns'k dh frfFk ls 90 fnuksa ds vUnj nk;j fd;k x;k gks % ijUrq] ;g Hkh fd U;k;kf/kdj.k fofgr vof/k O;rhr gks tkus ij Hkh fdlh vkosnu dks izfo"V dj ldsxk] ;fn og lUrq"V gks fd lEcfU/kr i{kdkj ds }kjk fofgr vof/k esa mls nk;j u dj ldus dk i;kZIr dkj.k gSA
¼2½ mi&/kkjk ¼1½ ds rgr fdlh O;fDr ds fgrksa ds fo:) dksbZ vkns'k rc rd ikfjr ugha fd;k tk ldsxk] tcrd mls lquokbZ dk volj ugha fn;k x;k gksA
15- iVuk mPp U;k;ky;@jkT; ljdkj esa yfEcr dk;Zokfg;ksa dk U;k;kf/kdj.k esa
LFkkukUrj.k A— bl vf/kfu;e dh /kkjk&9 esa mfYyf[kr vf/kfu;eksa@gLrdksa ls lEcfU/kr lkjs okn] tks iVuk mPp U;k;ky; esa fopkjk/khu gksa ijUrq ftuesa Hkkjr ds lafo/kku ds vuqPNsn&226 rFkk 227 ds rgr nk;j fjV ;kfpdk,¡ 'kkfey ugha gksa] rFkk jkT; ljdkj ds le{k yfEcr okn tks bl vf/kfu;e ds izòÙk gksus ds iwoZ ls] ,slk ekurs gq, fd os bl U;k;kf/kdj.k ds {ks=kf/kdkj esa gks ldrs Fks] rFkk ,sls okn tks ;g vf/kfu;e izoÙ̀k gksus ds ckn blh U;k;kf/kdj.k ds {ks=kf/kdkj esa gksrs] ;FkksDr izoÙ̀k gksus dh frfFk ls] U;k;kf/kdj.k esa LFkkukUrfjr gks tk,axsA
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बहार गजट (असाधारण)] 3 िसत+ बर 2009 ijUrq ;g Hkh fd vius le{k fdlh fjV dk;Zokgh esa U;k;fu.kZ; ds fy, yfEcr fookn dks U;k;kf/kdj.k ds U;k;fu.kZ; ds fy, vUrfjr djus ds fy, iVuk mPp U;k;ky; LorU= jgsxkA
16- vf/kfu;e dk vU; fof/k;ksa ij vfHkHkkoh gksuk A— bl vf/kfu;e ds izko/kku] rRle; izoÙ̀k fdlh fof/k ;k ijEijk ;k izpyu] ftUgsa fof/k dh vuq'kfDr gks] lafonk ;k fdlh U;k;ky; ;k fdlh vU; izkf/kdkj ds fu.kZ;] vkKfIr ;k vkns'k esa] bu izko/kkuksa ls vuuqdwy dqN Hkh gksus ds ckotwn] vfHkHkkoh gksaxsA 17- funs'k nsus dh 'kfDr A— jkT; ljdkj bl vf/kfu;e dks izHkkoh djus ds iz;kstu ls ljdkj ds v/khuLFk fdlh vf/kdkjh] izkf/kdkj ;k O;fDr dks ;Fkksfpr funs'k fuxZr djus esa l{ke gksxhA 18- vf/kdkfjrk dk otZu A— bl vf/kfu;e esa tgk¡ Li"Vr;k vU;Fkk micfU/kr u gks] iVuk mPp U;k;ky; rFkk Hkkjr ds mPpre U;k;ky; dks NksM+dj dksbZ Hkh U;k;ky; bl vf/kfu;e ;k blds v/;/khu fufeZr fu;eksa ds rgr fdlh izkf/kdkj }kjk ikfjr fdlh vkns'k ;k fy, x, fu.kZ; dks fujLr] la'kksf/kr ;k mldh oS/krk dks iz'uxr djus okys ;k U;k;kf/kdj.k ds nk;js esa iM+us okys fdlh ekeys ls lEcfU/kr fdlh okn ;k dk;Zokgh ij fopkj.k ugha djsxkA
19- ln~Hkko ls fd, x, dk;ksZa dk laj{k.k A— bl vf/kfu;e ds rgr ;k blds v/;/khu fufeZr fu;eksa ds rgr ln~Hkkouk iwoZd fd, x, ;k fd, tkus ds fy, vHkhfIlr fdlh ckr ds fy, fdlh O;fDr ds fo:) dksbZ okn] vfHk;kstu ;k vU; dkuwuh dk;Zokfg;k¡ nk;j ugha dh tk,sxhA
20- dfBukb;k¡ nwj djus dh 'kfDr A— ;fn bl vf/kfu;e ds izko/kkuksa dks izHkkoh djus esa dksbZ dfBukbZ mRiUu gksrh gS] rks jkT; ljdkj fcgkj jkti= esa vkns'k ds }kjk] bl vf/kfu;e ds iz;kstuksa vkSj izko/kkuksa ds vuuqdwy] ;FkksDr dfBukbZ dks nwj djus fy, vko';d rFkk mi;qDr izrhr gksus okys izko/kku dj ldsxhA
21- fu;ekoyh fufeZr djus dh 'kfDr A— bl vf/kfu;e ds lHkh iz;kstuksa ;k fdlh iz;kstu dks fØ;kfUor djus ds fy, ljdkj vf/klwpuk ds }kjk fu;ekoyh fufEkZr dj ldsxhA
22- fujlu A— bl vf/kfu;e ds izko/kkuksa ds vkyksd esa fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 v/;k;&xiii ds lEcfU/kr izko/kkuksa dks ,rn~ }kjk fujflr fd;k tkrk gSA
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laŒ,y0th0&1&08@2009@yst&62A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 1 flrEcj 2009 dks vuqer fcgkj Hkwfe U;k;kf/kdj.k vf/kfu;e] 2009 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 [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
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6 बहार गजट (असाधारण)] 3 िसत+ बर 2009
(Bihar Act 9, 2009) The Bihar Land Tribunal Act, 2009
AN
ACT
Preamble :-To make Provisions for The Bihar Land Tribunal. WHEREAS, disputes relating to land pending before different forums in the State of Bihar are huge in number and the present machinery including Civil Court is over burdened because of pendency of huge number of disputes relating to land;
WHEREAS, right, title and possession over land is regulated under various land laws operating in the State of Bihar;
WHEREAS, the different forums under different land laws have been provided for adjudication of disputes;
WHEREAS, the State government is faced with complexities arising out of the multiplicity of adjudicating machinery and delay in the settlement of disputes; WHEREAS, the State government strives to ensure speedy disposal of disputes under various land laws;
WHEREAS, in the absence of a common adjudicatory body, the people of the State are faced with undue hardship in getting their grievance redressed;
WHEREAS, there is mandate to constitute a tribunal under Chapter XIII of Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, with such modification and with such enlargement of jurisdiction as may be deemed expedient; WHEREAS, the Constitution of India has conferred jurisdiction under Article 323B on appropriate legislature, to provide for adjudication or trial by Tribunals, by law, of any dispute, complaints or offences with respect to all or any of the matters specified in clause (2) with respect to which such legislature has power to make laws;
WHEREAS, in larger public interest and in the interest of the people of the State, it is deemed expedient to create a consolidated forum for adjudication of all disputes appertaining to land in the State of Bihar;
WHEREAS, with a view to provide a common and uniform forum for adjudication of disputes, it is necessary to create a Tribunal at the highest level in the hierarchy; BE, it enacted by the legislature of the State of Bihar in the sixtieth year of Republic of India, as follows:-
1. Short title, extent and commencement .— (1) This Act may be called the Bihar Land Tribunal Act, 2009.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as the Government may, by notification, appoint.
2. Definitions.— In this Act, unless the context otherwise requires, the definitions provided in the Acts/Manuals referred to in Section- 9 (1) shall prevail.
3. Special Definitions.— In this Act, unless the context otherwise requires :-
(a) "Chairman" means the Chairman of the Bihar Land Tribunal.
(b) "Member" means Member of the Bihar Land Tribunal.
(c) "Tribunal" means Tribunal constituted under Section- 4 of this Act.
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बहार गजट (असाधारण)] 3 िसत+ बर 2009
4. Constitution of the Bihar Land Tribunal.—- (1) The State Government shall, by notification in the Official Gazette, constitute for the State a Tribunal called the Bihar Land Tribunal (hereinafter referred to as the Tribunal) for the purposes of this Act.
(2) The Tribunal shall consist of a Chairman and not more than four other Members from judicial and administrative wing appointed by the State Government. Provided that the State Government may, by notification in the Official Gazette, increase or decrease the total number of Members of the Tribunal.
5. Qualifications for appointment of Chairman or other Members.— (1) A person shall not be qualified for appointment as the Chairman unless he is, or has been, or is qualified to be a Judge of a High Court, or has practiced as an advocate continuously for not less than twenty years in Any High Court.
(2) A person shall not be qualified for appointment as a Judicial Member unless he:
(a) is or has been, a District Judge and has held the post in that rank for at least three years, or has practised as an advocate continuously for not less then fifteen years.
(b) is qualified to be appointed as a Judge of a High Court.
(3) A person shall not be qualified for appointment as an Administrative Member unless he:
(a) has held the post of Member/ Additional Member, Board of Revenue, Bihar, or
(b) has held the post not below the rank of Principal Secretary/ Secretary to the Govt. of Bihar and has dealt with Land Reforms matters during his services in the Bihar Government in the capacity of Appellate/ Revisional Authority:
for a period of not less than one year in either (a) or (b), in the aggregate.
(4) Any vacancy in the office of the Chairman or any Member shall be filled by the Government in accordance with the provisions of this Act.
6. Terms and conditions of the service of Chairman and Members .— (1) No person shall be appointed or shall continue in the office of the Chairman and Member if he has attained the age of seventy years. The terms of the Chairman and the Members shall be five years or till they attain the age of 70, whichever is earlier.
(2) There shall be paid to the Chairman and the Members such salaries and allowances as may be prescribed.
(3) The other terms and conditions of the service of the Chairman and Members shall be such as may be prescribed.
7. Resignation and removal .— (1) The Chairman or other Member may, by notice in writing under his hand addressed to the State Government resign his office. Provided that the Chairman or other Member shall, unless he is permitted by the State Government to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is the earliest.
(2) The Chairman or any other Member shall not be removed from his office except by an order made by the State Government on the ground of proved misbehavior or incapacity after an enquiry made by a Judge of the High Court in which such Chairman or other Member had been informed of the charges against him and given a reasonable opportunity of being heard.
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8 बहार गजट (असाधारण)] 3 िसत+ बर 2009
(3) The State Government may, by rules/instructions regulate the procedure for the enquiry of misbehavior or incapacity of the Chairman or other Member referred to in sub - section (2).
8. Staff of the Tribunal .— (1) The State Government shall determine the nature and categories of the officers and other employees required to assist the Tribunal in the discharge of its functions and provide the Tribunal with such officers and other employees as it may think fit.
(2) The officers and other employees of the Tribunal shall discharge their functions under the general superintendence of the Chairman.
(3) The salaries and allowances and conditions of service of the officers and other employees of the Tribunal shall be such as may be specified by rules made by the State Government.
9. Powers of the Tribunal .— (1) The Tribunal shall have the power to entertain any application against the final order passed by the Appropriate Authorities under the Acts/Manuals, mentioned below, within 90 days of such an order provided no other forum of appeal or revision against the order passed is provided in that Act/ Manuals:
(i) The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(ii) The Bihar Land Reforms Act, 1950
(iii) The Bihar Tenancy Act, 1885
(iv) The Bihar Consolidation of Holdings and Prevention of Fragmentation Act,
1956
(v) The Bihar Tenants' Holdings (Maintenance of Records) Act, 1973
(vi) The Bihar Bhoodan Yagna Act, 1954
(vii) The Bihar Privileged Persons Homestead Tenancy Act, 1947
(viii) The Bihar Government Estates Manual, 1953
(ix) The Bihar Settlement Manual It shall be open to the State Government to add or remove any Law/ Manual in or from the list hereinfore mentioned.
(2) In addition, the Tribunal shall decide any case transferred to it by the Government of Bihar or by the Hon'ble High Court of Judicature at Patna with regard to any other revenue or land reforms Law/ Manual for the time being in force.
(3) The Tribunal shall have powers vested in the Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908) including the power to recommend to punish for Contempt of Court.
10. Procedure of the Tribunal .— (1) Subject to the provisions of the Act or any rule made thereunder, the Tribunal may, by order, regulate its practice and procedure.
(2) The functions of the Tribunal shall be discharged:-
(i) by a bench consisting of the Chairman and Judicial and Administrative Member, or
(ii) by a bench consisting of Judicial and Administrative Member constituted by the Chairman; or
(iii) by a single Member, nominated in this behalf by the Chairman, in such cases, as he deems fit.
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बहार गजट (असाधारण)] 3 िसत+ बर 2009 Explanation .— The single Member referred to in clause (iii) may be either the Chairman or any other Member:
Provided that if any case, which comes up before a single Member (who is not the Chairman) or a bench (of which the Chairman is not a member) involves a question of law, such single Member or bench in his or its discretion reserve such case for decision by a bench of which the Chairman shall be a member.
(3)(a) Where an application is heard by a bench consisting of the Chairman and two other Members and the Members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.
(b) Where an application is heard by a bench consisting of two Members and the Members are divided in their opinion on any point, the point shall be referred for decision to the Chairman who may either himself hear and adjudicate or may assign it to any other Member to hear and adjudicate and on such adjudication the view of the Chairman or Member to whom the Chairman has assigned the point shall form majority view alongwith original order wherein difference of opinion has arisen.
11. Power to review the order of the Tribunal.— The Tribunal shall have the power and jurisdiction to make any correction in its order.
Provided, the tribunal shall not have the power to review and reconsider its order and pass a fresh order.
12. Penalty for the contravention of the orders of the Tribunal.— Any person who wilfully fails to comply with any summons, requirement, direction or order issued or made by the Tribunal, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or both.
13. Cognizance and trial of offences .— (1) No Court shall take cognizance of an offence punishable under section -12, save on a complaint made by any officer empowered by the Tribunal in this behalf.
(2) A Judicial Magistrate of the first class shall try an offence under this section.
14. Power of the Tribunal to call for record .— (1) The Tribunal may, on its own motion or on an application, call for and examine any record of any proceedings disposed off by an original, appellate or revisional authority prescribed in the respective laws/manuals covered by this Act to satisfy itself as to the regularity of such proceeding or correctness or legality or propriety of any decision taken or order passed therein, and if, in any case, it appears to the Tribunal that any such decision or order should be modified, annulled, or remitted for reconsideration, it may pass order accordingly:
Provided that the Tribunal shall not exercise its suo motu jurisdiction beyond the period of three years from the order;
Provided that the exercise of jurisdiction by the Tribunal under sub-section (1) on an application filed by any aggrieved party shall be available only when such application is preferred within 90 days from the order excluding the time taken in obtaining certified copy of the order;
Provided further that the Tribunal may admit an application after the expiration of the prescribed period if it is satisfied that the party concerned had sufficient cause for not presenting it within such period.
(2) No order prejudicial to any person shall be passed under sub-section (1) unless such person has been given an opportunity of being heard.
15. Transfer of proceedings pending in Patna High Court/State Government to the Tribunal .— All cases connected with the Acts/Manuals dealt with under Section- 9 of this Act
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10 बहार गजट (असाधारण)] 3 िसत+ बर 2009 and pending in the High Court of Judicature at Patna but excluding writ petitions filed under Articles 226 and 227 of the Constitution of India and cases pending with the State Government, immediately before the commencement of this Act, as could have been within the jurisdiction of such Tribunal, and cases arising after the commencement of this Act, as would have been within the jurisdiction of such Tribunal, shall stand transferred to the Tribunal with effect from the said date of commencement :
Provided further that it shall be open to the High Court of Judicature at Patna to remit the dispute pending adjudication in any writ proceeding before it for adjudication by the Tribunal.
16. Act to override other laws.— The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force, or any customs or usage having the force of law or contract or judgment, decree or order of a court or any other authority.
17. Power to give directions.— For the purpose of giving effect to the provisions of this Act, it shall be competent for the State Government to issue such directions as they may deem fit to any officer, authority or person subordinate to the Government.
18. Bar of Jurisdiction.— Save as otherwise expressly provided in this Act, no court, except the Patna High Court and the Supreme Court of India, shall entertain any suit, or other proceeding to set aside, or modify or question the validity of an order or decision passed or taken by an authority under this Act or any rules made thereunder or in respect of any matter falling within the scope of the Tribunal.
19. Protection of action taken in good faith.— No suit, prosecution or other legal proceedings shall be instituted against any person for anything which is in good faith done or intended to be done.
20. Power to remove difficulties.— If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order in the Bihar Gazette, make such provisions not inconsistent with the purposes or provisions of this Act as appear to them to be necessary or expedient to remove the difficulty.
21. Power to make rules.— The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.
22. Repeals .— In view of the provisions of this Act the related provisions of Chapter- XIII of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 are hereby repealed.
By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to the Government. ————
अधी,क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 466-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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