िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 4 येेेें ठ 1934 (श0) (संंंं0 पटना 219) पटना, शुबुुु वार, 25 मई 2012 fof/k foHkkx
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vf/klwpuk,a
25 ebZ 2012
laŒ ,y0th0&1&03@2012@yst% 325—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 23 ebZ 2012 dks vuqefr ns pqdsa gS] blds }kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
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2 बहार गजट (असाधारण), 25 मई 2012
[fcgkj vf/kfu;e 10] 2012]
fcgkj yksdk;qDr ¼la'kks/ku½ vf/kfu;e] 2012 fcgkj yksdk;qDr vf/kfu;e] 2011 ¼fcgkj vf/kfu;e 22] 2011½ esa la'kks/ku djus gsrq vf/kfu;e Hkkjr x.kjkT; ds frjlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& 1 laf{kIr uke] foLrkj vkSj izkjEHk A & ¼1½ ;g vf/kfu;e fcgkj yksdk;qDr ¼la'kks/ku½ vf/kfu;e] 2012 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rRdky izHkko esa izo`Ùk gksxkA
2- fcgkj vf/kfu;e 22] 2011 dh /kkjk 2 dk la'kks/ku A & mDr vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼1½ esa fuEufyf[kr ,d u;k [kaM ¼>>½ [kaM ¼>½ ds ckn tksM+k tk,xk %&
^^(>>) "dqiz'kklu" ls vfHkizsr gS fuEufyf[kr fdlh ekeys esa iz'kklfud d`R;ksa ds iz;ksx esa dh x;h ;k fd;s tkus ls rkRif;Zr dkjZokbZ(
(d) tgk¡ fd ,slh dkjZokbZ ;k ,slh dkjZokbZ dks 'kkflr djus okyh iz'kklfud izfdz;k ;k i)fr] v;qfDRk;qDr] vU;k;iw.kZ] lrkus okyh ;k vuqfpr :i esa foHksndkjh gks] vFkok ([k) tgk¡ ,slh dkjZokbZ djus esa mis{kk ;k vlE;d~ foyEc gqvk gks] vFkok ,slh dkjZokbZ dks 'kkflr djus okyh iz'kklfud izfdz;k ;k i)fr esa vlE;d~ foyEc vUroZfyr gksA** 3- fcgkj vf/kfu;e 22] 2011 dh /kkjk&28 ds ckn ,d u;h /kkjk&28d dk tksM+k tkuk A& mDr vf/kfu;e dh /kkjk&28 ds ckn fuEufyf[kr ,d u;h /kkjk&28d tksM+h tk,xh%& ^^28d- yksdk;qDr dh fjiksVZA& (1) ;fn] ,sls fdlh dkjZokbZ ds vUos"k.k ds ckn] ftlds ckjs esa fdlh f'kdk;r dks vUroZfyr djus okyk ifjokn fd;k x;k gks ;k fd;k tk ldrk Fkk] yksdk;qDr dk ;g lek/kku gks tk; fd ,slh dkjZokbZ ls ifjoknh ;k fdlh vU; O;fDr ds lkFk vU;k; gqvk gS ;k mls vlE;d~ dfBukbZ gqbZ gS] rks yksdk;qDr] fyf[kr :i esa fjiksVZ }kjk] lac) yksd lsod rFkk l{ke izkf/kdkjh ls ;g vuq'kalk djsxk fd ,sls vU;k; ;k vlE;d~ dfBukbZ dk mipkj ;k izfrrks"k fjiksVZ esa ;Fkk fofufnZ"V jhfr ls vkSj le; ds Hkhrj] dj fn;k tk,xkA
(2) l{ke izkf/kdkjh mi&/kkjk (1) ds v/khu vius ikl vxzsf"kr fjiksZV dh ijh{kk djsxk vkSj fjiksVZ dh izkfIr dh rkjh[k ls rhu ekg ds Hkhrj] fjiksVZ ds vk/kkj ij dh x;h ;k dh tkus okyh izLrkfor dkjZokbZ yksdk;qDr dks lalwfpr djsxk A
(3) mi&/kkjk (1) esa fufnZ"V vuq'kalk ;k fu"d"kksZa ij dh x;h ;k dh tkus okyh izLrkfor dkjZokbZ ls ;fn yksdk;qDr dk lek/kku gks tk; rks og lac) ifjoknh] yksd&lsod vkSj l{ke inkf/kdkjh dks lwpuk nsrs gq,] ekeys dks cUn dj nsxh fdUrq ;fn mldk lek/kku u gks vkSj og ekeys dks bl ;ksX; le>rh gks rks og ekeys ij fo'ks"k fjiksVZ jkT;iky dks ns ldsxh vkSj lac) ifjoknh dks Hkh lwfpr dj ldsxhA ¼4½ yksdk;qDr Lofoosdkuqlkj vius }kjk cUn fd;s x;s ;k vU;Fkk fuiVk;s x;s ,sls ekeyksa dk lkj tks lkekU;] yksd] 'kS{kf.kd ;k o`fÙkd fgr esa gksuk mls izrhr gksa] le; le; ij] ml jhfr ls vkSj mu O;fDr;ksa dks miyC/k djsxh] ftUgsa og leqfpr le>s A
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
25 ebZ 2012
laŒ ,y0th0&1&03@2012@yst% 326—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 23 ebZ 2012 dks vuqer fcgkj yksdk;qDr ¼la'kks/ku½ vf/kfu;e] 2012 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 [akM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
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बहार गजट (असाधारण), 25 ebZ 2012 [Bihar Act 10, 2012]
The Bihar Lokayukta (Amendment) Act, 2012
AN
ACT
to amend The Bihar Lokayukta Act, 2011 [Bihar Act 22, 2011] Be it enacted by the Legislature of the State of Bihar in the Sixty-Third year of the Republic of India as follows:-
1. Short title extent and commencement.— (1) This Act may be called the Bihar Lokayukta (Amendment) Act, 2012.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in Section 2 of Bihar Act 22, 2011.— In the said Act, in sub-section
(1) of Section-2 the following new clause(ii) shall be added after clause(i):-
"(ii) "maladministration" means action taken or purporting to have been taken in the exercise of administrative functions in any case—
(a) where such action or the administrative procedure or practice governing such action is unreasonable, unjust, oppressive or improperly discriminatory, or
(b) where there has been negligence or undue delay in taking such action or the administrative procedure or practice governing such action involves undue delay."
3. Addition of a new Section 28A after Section 28 in the Bihar Act 22, 2011.— In the said Act, the following new Section 28A shall be added after Section 28 : -
"28A. Reports of Lokayukta— (1) If, after investigation of any action in respect of which a complaint involving a grievance has been or can be or could have been made, the Lokayukta is satisfied that such action has resulted in injustice or undue hardship to the complainant or any other person, the Lokayukta shall, by a report in writing, recommend to the public servant and the competent authority concerned that such injustice or undue hardship shall be remedied or redressed in such manner and within such time as may be specified in the report.
(2) The competent authority shall examine the report forwarded to it under sub-section (1) and intimate within three months of the date of receipt of the report, to the Lokayukta, the action taken or proposed to be taken on the basis of the report.
(3) If the Lokayukta is satisfied with the action taken or proposed to be taken on its recommendations or findings referred to in sub-sections (1), it shall close the case under information to the complainant, the public servant and the competent authority concerned; but where it is not so satisfied and if it considers that the case so deserves, it may make a special report upon the case to the Governor and also inform the complainant concerned.
4 बहार गजट (असाधारण), 25 मई 2012
(4) The Lokayukta may, at his discretion, make available from time to time, the substance of cases closed or otherwise disposed of by him which may appear to him to be of general public, academic or professional interest in such manner and to such persons as he may deem appropriate.
By order of the Governor of Bihar,
Vinod Kumar Sinha,
Secretary to the Government.
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अधी/क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु4ित।
बहार गजट (असाधारण) 219-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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