Bihar act 010 of 2009 : Bihar Panchayat Raj (Amendment) Act, 2009

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PANCHAYATI RAJ DEPARTMENT

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िनबधंन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 17 भाि 1931 (श0) (संंं0ं पटना 469) पटना, मगंलंंं वार, 8 िसत, बर 2009 fof/k foHkkx

———

vf/klwpuk,a

8 flrEcj 2009

laŒ ,y0th0&1&09@2009@yst&67— fcgkj fo/kku eaMy }kjk ;Fkkikfjr 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 gS A

fcgkj&jkT;iky ds vkns'k ls]

fnyhi dqekj flUgk]

ljdkj ds la;qDr lfpo A

2 बहार गजट (असाधारण)] 8 िसत, बर 2009 ¼fcgkj vf/kfu;e 10] 2009½

fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2009 fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e] 6] 2006½ dk la'kks/ku djus ds fy, vf/kfu;eA Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& 1- laf{kIr uke] foLrkj vkSj vkjaHk A& ¼1½ ;g vf/kfu;e fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2009 dgk tk ldsxkA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g rqjar izoÙ̀k gksxkA

2- fcgkj vf/kfu;e 6] 2006 dh /kkjk&2 dk la'kks/ku A&fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ dh /kkjk&2 ¼d M½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %& **2 ¼d M½ & **xzke** ls vfHkizsr gS] xzke iapk;r esa lfEefyr lHkh jktLo xzke ;k fudVLFk jktLo xzkeksa dk lewg ;k mldk dksbZ HkkxA**

3- fcgkj vf/kfu;e 6] 2006 dh /kkjk&13 dk la'kks/ku A&¼i½ fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ ¼blds vkxs mDr vf/kfu;e ds :i esa fofufnZ"V½ dh /kkjk&13¼1½ dh f}rh; dafMdk eas 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA ¼ii½ mDr vf/kfu;e dh /kkjk&13¼1½ dh r̀rh; dafMdk ds nwljs okD; esa 'kCn ^^mÙkjoÙkhZ pqukoksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&13¼4½ esa 'kCn ^^;Fkkfofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼iv½ mDr vf/kfu;e dh /kkjk&13¼4½ ds i'pkr~ mYysf[kr Li"Vhdj.k ^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 1993 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^ fuEufyf[kr }kjk izfrLFkkfir dh tk;xh] ;Fkk&

^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr] vuqlwfpr tutkfr] fiNM+k oxZ] fiNM+s oxks± dh efgykvksa rFkk vukjf{kr Js.kh dh efgykvksa ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 2006 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^

4- fcgkj vf/kfu;e 6] 2006 dh /kkjk&15 dk la'kks/ku A&¼i½ mDr vf/kfu;e dh /kkjk&15¼5½¼i½ dh f}rh; dafMdk eas 'kCn ^^fu;a=.k ,oa i;Zos{k.k esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼ii½ mDr vf/kfu;e dh /kkjk&15¼5½¼i½ dh rr̀h; dafMdk ds nwljs okD; esa 'kCn ^^mÙkjoÙkhZ pqukoksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&15¼5½¼iv½ esa 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼iv½ mDr vf/kfu;e dh /kkjk&15¼5½¼iv½ ds i'pkr~ mYysf[kr Li"Vhdj.k ^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 1993 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^ fuEufyf[kr }kjk izfrLFkkfir dh tk;xh] ;Fkk&

5- fcgkj vf/kfu;e] 6] 2006 dh /kkjk 28 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk 28 esa 'kCn lewg **ftls jkT; ljdkj us LohÑr dj vf/klwfpr dj fn;k gks]** ds i'pkr~ 'kCn lewg **ds vk/kkj ij** var%LFkkfir fd;k tk,xkA

6- fcgkj vf/kfu;e 6] 2006 dh /kkjk&38 dk la'kks/ku A&¼i½mDr vf/kfu;e dh /kkjk&38¼1½ dh f}rh; dafMdk eas 'kCn ^^fofgr jhfr ls** ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼ii½ mDr vf/kfu;e dh /kkjk&38¼1½ dh rr̀h; dafMdk ds nwljs okD; esa 'kCn ^^mÙkjoÙkhZ fuokZpuksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&38¼4½ esa 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

बहार गजट (असाधारण)] 8 िसत, बर 2009 ¼iv½ mDr vf/kfu;e dh /kkjk&38¼4½ ds i'pkr~ mYysf[kr Li"Vhdj.k ^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 1993 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^ fuEufyf[kr }kjk izfrLFkkfir dh tk;xh] ;Fkk&

7- fcgkj vf/kfu;e 6] 2006 dh /kkjk&40 dk la'kks/ku A&¼i½ mDr vf/kfu;e dh /kkjk&40¼2½ dh f}rh; dafMdk eas 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼ii½ mDr vf/kfu;e dh /kkjk&40¼2½ dh r̀rh; dafMdk ds nwljs okD; esa 'kCn ^^mÙkjoÙkhZ pqukoksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr% LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&40¼2½¼iv½ esa 'kCn ^^;Fkkfofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼iv½ mDr vf/kfu;e dh /kkjk&40¼2½¼iv½ ds i'pkr~ mYysf[kr Li"Vhdj.k ^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 1993 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^ fuEufyf[kr }kjk izfrLFkkfir dh tk;xh] ;Fkk&

8- fcgkj vf/kfu;e 6] 2006 dh /kkjk&65 dk la'kks/ku A&¼i½ mDr vf/kfu;e dh /kkjk&65¼1½ dh f}rh; dafMdk eas 'kCn ^^fofgr jhfr ls** ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼ii½ mDr vf/kfu;e dh /kkjk&65¼1½ dh rr̀h; dafMdk ds nwljs okD; esa 'kCn ^^mÙkjoÙkhZ fuokZpuksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr% LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&65¼4½ esa 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼iv½ mDr vf/kfu;e dh /kkjk&65¼4½ ds i'pkr~ mYysf[kr Li"Vhdj.k ^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 1993 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^ fuEufyf[kr }kjk izfrLFkkfir dh tk;xh] ;Fkk&

9- fcgkj vf/kfu;e 6] 2006 dh /kkjk&67 dk la'kks/ku A&¼i½ mDr vf/kfu;e dh /kkjk&67¼2½ dh f}rh; dafMdk eas 'kCn ^^ftyk ifj"knksa dks** ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼ii½ mDr vf/kfu;e dh /kkjk&67¼2½ dh rr̀h; dafMdk ds nwljs okD; esa 'kCn ^^mÙkjoÙkhZ fuokZpuksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr% LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&67¼2½¼iv½ esa 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼iv½ mDr vf/kfu;e dh /kkjk&67¼2½¼iv½ ds i'pkr~ mYysf[kr Li"Vhdj.k ^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 1993 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^ fuEufyf[kr }kjk izfrLFkkfir dh tk;xh] ;Fkk&

^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr] vuqlwfpr tutkfr] fiNM+k oxZ] fiNM+s oxks± dh efgykvksa rFkk vukjf{kr Js.kh dh

4 बहार गजट (असाधारण)] 8 िसत, बर 2009 efgykvksa ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 2006 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^ 10- fcgkj vf/kfu;e 6] 2006 dh /kkjk&91 dk la'kks/ku A&¼i½ mDr vf/kfu;e dh /kkjk&91¼1½ dh f}rh; dafMdk eas 'kCn ^^fofgr jhfr ls** ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼ii½ mDr vf/kfu;e dh /kkjk&91¼1½ dh rr̀h; dafMdk ds nwljs okD; esa 'kCn ^^vxys pqukoksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr% LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&91¼4½ esa 'kCn ^^;Fkkfofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼iv½ mDr vf/kfu;e dh /kkjk&91¼4½ ds i'pkr~ fuEufyf[kr Li"Vhdj.k vUr%LFkkfir dh tk;xh] ;Fkk& ^^'kadkvksa ds fuokj.k gsrq ,rn~ }kjk ?kks"k.kk dh tkrh gS fd bl mi&/kkjk ds v/khu vuqlwfpr tkfr] vuqlwfpr tutkfr] fiNM+k oxZ] fiNM+s oxks± dh efgykvksa rFkk vukjf{kr Js.kh dh efgykvksa ds inksa ds vkj{k.k ds iz;kstukFkZ pØkuqØe fl)kUr fcgkj iapk;r jkt vf/kfu;e] 2006 ds izkjaHk gksus ds i'pkr~ gq, izFke fuokZpu ls izkjaHk gksxkA^^

11- fcgkj vf/kfu;e 6] 2006 dh /kkjk&93 dk la'kks/ku A&¼i½ mDr vf/kfu;e dh /kkjk&93¼5½¼i½ dh f}rh; dafMdk eas 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼ii½ mDr vf/kfu;e dh /kkjk&93¼5½¼i½ dh rr̀h; dafMdk ds nwljs okD; esa 'kCn ^^mÙkjoÙkhZ pqukoksa esâ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr% LFkkfir fd;s tk;saxsA ¼iii½ mDr vf/kfu;e dh /kkjk&93¼5½¼iv½ esa 'kCn ^^fofgr jhfr lŝ ^ ds i'pkr~ 'kCn ^^nks Øfed vke fuokZpu ds i'pkr~̂ ^ vUr%LFkkfir fd;s tk;saxsA

¼iv½ mDr vf/kfu;e dh /kkjk&93¼5½¼iv½ ds i'pkr~ fuEufyf[kr Li"Vhdj.k vUr%LFkkfir dh tk;xh] ;Fkk&

12- fcgkj vf/kfu;e] 6] 2006 esa /kkjk 125 dh mi&/kkjk ¼8½ ds i'pkr~ ubZ mi&/kkjk dk tksM+k tkukA&mDr vf/kuf;e dh /kkjk&125 esa mi&/kkjk&¼8½ ds i'pkr~ fuEufyf[kr mi/kkjk tksM+h tk,xh] ;Fkk %&

**¼9½ fuokZpu dk;Z gsrq dfri; izkf/kdkfj;ksa ds dfeZ;ksa dks miyC/k djk;k tkuk A& ¼d½ tc ftyk fuokZpu inkf/kdkjh ¼iapk;r½ }kjk fdlh fuokZpu ds laca/k esa fdlh dÙkZO; ds laiknu gsrq deZpkfj;ksa dks miyC/k djkus gsrq vuqjks/k fd;k tk,xk] rc lacaf/kr izkf/kdkjh mu deZpkfj;ksa dks] ml la[;k esa tks fuokZpu dÙkZO; ds laiknu gsrq vko';d gks] fuokZph inkf/kdkjh dks miyC/k djkus gsrq ck/; gksxkA fuokZpu dÙkZO; ds vUrxZr ernku] erx.kuk] fof/k O;oLFkk ds la/kkj.k] isVªksfyax] naMkf/kdkjh vkfn ls lacaf/kr dÙkZO; lfEefyr ekus tk,axsA ¼[k½ mi&[kaM **d** ds iz;kstuksa ds fy, fuEufyf[kr izkf/kdkjh gksaxs %& ¼1½ izR;sd LFkkuh; izkf/kdkj

¼2½ daiuh vf/kfu;e] 1956 ¼1956 dk 1½ dh /kkjk&617 esa ifjHkkf"kr ljdkjh daiuh ¼3½ dksbZ vU; laLFkk] izfr"Bku ;k miØe ftls dsUnzh;] izkarh; ;k jkT; vf/kfu;e ds vUrxZr LFkkfir fd;k x;k gS ;k ftls dsUnzh; ;k jkT; ljdkj }kjk izR;{kr% ;k vizR;{kr% iznku fuf/k;ksa }kjk iw.kZr% ;k vkaf'kd fu;af=r fd;k tkrk gS ;k foÙk iznku fd;k tkrk gSA**

13- fcgkj vf/kfu;e] 6] 2006 esa /kkjk&125 ds i'pkr~ ubZ /kkjk dk var%LFkkiu A& mDr vf/kfu;e dh /kkjk&125 ds ckn fuEufyf[kr ubZ /kkjk var%LFkkfir dh tk,xh] ;Fkk %& **125&d& ¼1½ vH;fFkZ;ksa ds fy, dfri; lwpuk,a nsuk vko';d %& bl vf/kfu;e ;k blds vUrxZr cuk, x, fu;eksa ds vUrxZr ifjnÙk vius uke funsZ'ku i=ksa ds lkFk vH;FkhZ fdlh lwpuk ls fHké] ftls izLrqr djus ds fy, og visf{kr gS] viuh vH;fFkZrk ds laca/k esa fuEukafdr fcUnqvksa ls lacaf/kr lwpuk Hkh 'kiFk ij izLrqr djsxk %&

¼i½ D;k izR;k'kh iwoZ esa fdlh vkijkf/kd ÑR; ls nks"k fl)@nks"k eqDr@mUeksfpr gSA D;k og dkjkokl vFkok vFkZn.M ls nafMr gSA

¼ii½ D;k izR;k'kh ukekadu nkf[ky djus ds Ng ekg iwoZ ftlesa Ng eghus ls vf/kd ds dkjkokl dk n.M fn;k tk lds] ds yafcr izdj.k esa vkjksfir gS vkSj mlesa vkjksi rS;kj dj fy;k

बहार गजट (असाधारण)] 8 िसत, बर 2009 x;k gS vFkok l{ke fof/k U;k;ky; }kjk laKku fy;k x;k gS] ;fn ,slk gks rks mldk fooj.kA

¼iii½ izR;k'kh] mlds ifr@iRuh] tSlh Hkh fLFkfr gks] vkSj mlds vkfJrksa dh ifjlaifÙk;ksa ¼vpy] py ,oa cSad esa tek jkf'k lfgr½ dk fooj.kA

¼iv½ nkf;Roksa dk fooj.k ;fn dksbZ gks] fo'ks"k :i ls lkoZtfud foÙkh; laLFkkuksa dh vfr'kks/; nkf;Roksa vFkok jktdh; ns;ksa dk fooj.kA

¼v½ izR;k'kh dh 'kS{kf.kd ;ksX;rk,¡A

mi;qZDr lwpukvksa ls lacaf/kr 'kiFk i= miyC/k u djk, tkus ij lacaf/kr izR;k'kh dk ukekadu laoh{kk ds le; fuokZph inkf/kdkjh }kjk 'kiFk i= miyC/k u djk, tkus ds vk/kkj ij fujLr fd, tkus ;ksX; gksxkA

mi;qZDr 'kiFk&i= esa izR;sd izR;k'kh }kjk miyC/k djkbZ xbZ lwpuk dh ,d izfr lacaf/kr fuokZph inkf/kdkjh ds dk;kZy; ds uksfV'k cksMZ ij iznf'kZr dh tk,xh rFkk fizaV ,oa bysDVªksfud ehfM;k ds izfrfuf/k;ksa dks mnkjrkiwoZd fu%'kqYd rFkk vU; izR;k'kh ;k O;fDr dks vk;ksx }kjk fu/kkZfjr 'kqYd ij miyC/k djkbZ tk,xhA

;fn dksbZ izfr}anh izR;k'kh lE;d :i ls 'kiFk i= ij dksbZ izfrdwy lwpuk 'kiFk i= ds ek/;e ls nsrk gS rc izfr}anh izR;k'kh ds ,sls 'kiFk i= dks Hkh lacaf/kr izR;k'kh ds 'kiFk i= ds lkFk mi;qZDr of.kZr rjhds ls iznf'kZr fd;k tk,xkA

¼2½ vf/kfu;e vkSj fu;eksa ds vUrxZr gh vH;FkhZ }kjk lwpuk izLrqr djuk A& fdlh U;k;ky; ds fu.kZ;] fMØh ;k vkns'k ;k jkT; fuokZpu vk;ksx }kjk tkjh funsZ'k] vkns'k ;k vkns'k esa dqN Hkh lekfo"V gksus ds ckotwn dksbZ vH;FkhZ vius fuokZpu ds laca/k esa dksbZ ,slh lwpuk izdV ;k izLrqr djus ds fy, ck/; ugha gksxk] ftls bl vf/kfu;e ;k blds vUrxZr cuk, x, fu;eksa ds rgr izdV ;k izLrqr djus dh vko';drk ugha gSA

¼3½ feF;k 'kiFk i= Hkjus ds fy, 'kkfLr A& tks vH;FkhZ Lo;a ;k vius izLrkod ds ek/;e ls fuokZpu esa fuokZfpr gksus ds mís'; ls

¼d½ mi&/kkjk ¼2½ ls lacaf/kr lwpuk izLrqr djus esa vlQy gksrk gS ;k

¼[k½ feF;k lwpuk nsrk gS ftls feF;k gksus dh mls tkudkjh gS ;k feF;k gksus ds fo'okl dk dkj.k mlds ikl gS] ;k

¼x½ ifjnÙk uke funsZ'ku i= esa ;k vius 'kiFk i= esa fdlh ,slh lwpuk dks fNikrk gS tks ifjnÙk fd, tkus gsrq visf{kr gS] og rRle; izoÙ̀k fof/k esa dqN Hkh lekfo"V gksus ds ckotwn ,d vof/k ds dkjkokl ls] ftls ,d lky rd c<+k;k tk ldrk gS ;k tqekZus ls ;k nksuksa ls naMuh; gksxkA

¼4½ fuokZpu dk;Z gsrq ifjlj@okguksa dk vf/kxzg.k A& ¼i½ ;fn jkT; ljdkj dks ;g izrhr gksrk gks fd jkT; ds Hkhrj fuokZpu ds laca/k esa %&

¼d½ ernku dsUnz ds :i esa iz;ksx gsrq ;k ernku ds i'pkr~ erisfV;ksa ds HkaMkj.k gsrq fdlh ifjlj dh vko';drk gS ;k vko';drk gksus dh laHkkouk gS] ;k

¼[k½ ernku dsUnz ls erisfV;ksa ds ifjogu gsrq ;k fuokZpu lapkyu ds nkSjku O;oLFkk cuk, j[kus ds fy, iqfyl cy ds lnL;ksa ds ifjogu gsrq ;k fuokZpu dÙkZO;ksa ds vuqikyu gsrq fdlh vf/kdkjh ;k vU; O;fDr ds ifjogu ds fy, fdlh okgu]

ty;ku ;k tUrq dh vko';drk gS ;k vko';drk gksus dh laHkkouk gS] rks ljdkj

fyf[kr vkns'k }kjk ml ifjlj ;k okgu] ty;ku ;k tUrq] tks Hkh fLFkfr gks] dk vf/kxzg.k dj ldrh gS vkSj ,slk vU; vkns'k dj ldrh gS tks bl vf/kxzg.k ds

laca/k esa vko';d ;k lehphu izrhr gksA

ijUrq fdlh ,sls okgu] ty;ku ;k tUrq dk vf/kxzg.k ml fuokZpu esa ernku dh lekfIr rd ugha dj ldrh gS tks vH;FkhZ ;k mlds vfHkdÙkkZ }kjk fuokZpu dk;Z ds fy, fof/kiwoZd iz;qDr fd;k tk jgk gSA

¼ii½ laifÙk ij dCtk j[kus okys ekfyd ;k O;fDr dks lacksf/kr djrs gq, jkT; ljdkj }kjk fyf[kr vkns'k ds rgr vf/kxzg.k fd;k tk,xk vkSj ,slk vkns'k lacksf/kr fd, x, O;fDr dks fu/kkZfjr rjhds ls rkfey djk;k tk,xkA

¼iii½ tc dHkh fdlh laifÙk dks [kaM & ¼i½ ds mi[k.M ¼d½ vFkok ¼[k½ ds rgr vf/kxzg.k gsrq ek¡x dh tkrh gS rks ml ek¡x dh vof/k ml vof/k ls vf/kd ugha gksxh ftlds fy, ml laifÙk dh ml mi[kaM esa mfYyf[kr iz;kstuksa ds fy, vis{kk gSA

6 बहार गजट (असाधारण)] 8 िसत, बर 2009 ¼iv½ bl mi&/kkjk esa &

¼d½ ifjlj ls vfHkizsr gS dksbZ Hkwfe] Hkou ;k Hkou dk Hkkx vkSj >ksiM+h] 'ksM ;k vU; lajpuk ;k mudk dksbZ HkkxA

¼[k½ okgu ls vfHkizsr gS lM+d ifjogu gsrq iz;qDr dksbZ okgu ;k iz;qDr fd, tkus ;ksX; dksbZ okgu pkgs ;kaf=d 'kfDr }kjk ;k vU;Fkk pkfyr gksA

¼v½ tc dHkh mDr [kaM ¼i½ rd rgr jkT; ljdkj fdlh Hkou dk vf/kxzg.k djrh gS rks fgrc) O;fDr;ksa dks {kfriwfÙkZ dh jkf'k dk Hkqxrku fd;k tk,xk ftldk fu/kkZj.k fuEukafdr dks fopkj esa j[krs gq, fd;k tk,xk %&

¼d½ ifjlj ds laca/k esa ns; fdjk;k ;k ;fn dksbZ fdjk;k ns; ugha gks rks ml {ks= esa leku ifjlj ds fy, ns; fdjk;kA

¼[k½ ;fn ifjlj ds vf/kxzg.k ds QyLo:i fgrc) O;fDr viuk fuokl ;k O;olk; LFky dks ifjofÙkZr djus ds fy, ck/; gS rks ml ifjoÙkZu ls vkuq"kafxd ;qfDr;qDr O;; ¼;fn dksbZ gks½

ijUrq tgk¡ fu/kkZfjr {kfriwfÙkZ dh jkf'k }kjk O;fFkr dksbZ fgrc) O;fDr fu/kkZfjr le; ds Hkhrj jkT; ljdkj dks vkosnu djrk gS fd bl ekeys dks e/;LFk dks fufnZ"V fd;k tk, rks Hkqxrku dh tkusokyh {kfriwfÙkZ dh jkf'k ogh gksxh tks jkT; ljdkj }kjk fu;qDr e/;LFk fu/kkZfjr djsA

ijUrq tgk¡ {kfriwfÙkZ izkIr djus ds gd ds fy, ;k {kfriwfÙkZ dh jkf'k ds izHkktu ds fy, dksbZ fookn gks rks blds fu/kkZj.k ds fy, ljdkj }kjk bl laca/k esa jkT; ljdkj }kjk fu;qDr e/;LFk dks fufnZ"V fd;k tk,xk vkSj ml e/;LFk ds fu.kZ; ds vuq:i bls fu/kkZfjr fd;k tk,xkA

Li"Vhdj.k%& bl mi&[kaM esa of.kZr **fgrc) O;fDr** ls og O;fDr vfHkizsr gS tks vf/kxzg.k ds rqjar igys /kkjk ds vUrxZr vf/kxzfgr laifÙk ds okLrfod vkf/kiR; esa Fkk tgk¡ dksbZ O;fDr ,sls okLrfod vkf/kiR; esa ugha Fkk] ogk¡ ml ifjlj dk LokehA

¼x½ tc dHkh mDr [kaM ¼i½ ds vuqlj.k esa jkT; ljdkj fdlh okgu ty;ku ;k tUrq dk vf/kxzg.k djrh gS rc mlds ekfyd dks {kfriwfÙkZ dh jkf'k dk Hkqxrku fd;k tk,xk ftldk fu/kkZj.k jkT; ljdkj }kjk bl okgu] ty;ku ;k tUrq ds {ks= esa izpkfyr fdjk;ksa ;k njksa ds vk/kkj ij fd;k tk,xkA

ijUrq tgk¡ fu/kkZfjr {kfriwfÙkZ dh jkf'k }kjk O;fDr ,sls okgu ty;ku ;k tUrq dk ekfyd fu/kkZfjr le; ds Hkhrj jkT; ljdkj dks vkosnu djrk gS fd bl ekeys dks

e/;LFk dks fufnZ"V fd;k tk, rks Hkqxrku dh tkusokyh {kfriwfÙkZ dh jkf'k ogh gksxh tks jkT; ljdkj }kjk fu;qDr e/;LFk fu/kkZfjr djsA

ijUrq tgk¡ vf/kxzfgr okgu ;k ty;ku vko';drk ls rqjr igys HkkM+k cqd djkj ds dkj.k ekfyd ls fHké fdlh O;fDr ds vf/kiR; esa gks] ogk¡ fu/kkZfjr {kfriwfÙkZ dh jkf'k djkj ds vuq:i ml O;fDr ,oa ekfyd ds chp vkuqikfrd :i ls Hkqxrs;

gksxhA djkj ds O;fDr esa bls ml rjhds ls fuxZr fd;k tk,xk tSlk jkT; ljdkj }kjk fu;qDr e/;LFk fu/kkZfjr djsA

¼vi½ [kaM ¼i½ ds rgr laifÙk vfxzg.k djus ;k [kaM ¼av½ ds vUrxZr ns; {kfriwfÙkZ dk fu/kkZj.k djus ds fopkj ls jkT; ljdkj ml laifÙk ls lacaf/kr fdlh lwpuk dks ,sls izkf/kdkjh dks nsus dk vkns'k fdlh O;fDr dks ns ldrh gS ;k is{kk dj ldrh gS ftls vkns'k esa fofufnZ"V fd;k tk,xkA ¼vii½ ifjlj esa izos'k vkSj fujh{k.k vkfn dh 'kfDr A& jkT; ljdkj }kjk bl laca/k esa vf/kÑr dksbZ O;fDr fdlh ifjlj esa izos'k dj ldrk gS vkSj fdlh ifjlj] okgu] ty;ku ;k tUrq dk fujh{k.k dj ldrk gS fd [kaM ¼i½ ds rgr ,sls ifjlj] okgu ty;ku ;k tUrq ds laca/k esa fdl izdkj dk vkns'k fn;k tk, rkfd ml [k.M ds vUrxZr fd, x, fdlh vkns'k ds vuqikyu dks lqfuf'pr fd;k tk,A ¼viii½ vf/kxzfgr ifjlj ls csn[kyh A& ¼d½ [kaM ¼ii½ ds rgr fdlh vf/kxzfgr ifjlj ds vkns'k ds foijhr dksbZ O;fDr ml ifjlj ij dCtk j[krk gS rks jkT; ljdkj }kjk vf/kÑr fdlh vf/kdkjh }kjk mls ml ifjlj ls la{ksir% csn[ky fd;k tk,xkA

¼[k½ bl izdkj vf/kÑr dksbZ inkf/kdkjh turk ds chp ugha vkusokyh fdlh efgyk dks ;qfDr;qDr psrkouh nsus vkSj izR;kgj.k dh lqfo/kk nsus ds i'pkr~ fdlh Hkou ds fdlh rkys ;k fpVduh dks gVk ;k [kksy ldrk gS ;k fdlh njokts dks rksM+ ldrk gS ;k mls csn[ky djus gsrq dksbZ vU; dk;Z dj ldrk gSA

बहार गजट (असाधारण)] 8 िसत, बर 2009 ¼ix½ vf/kxzg.k ls ifjlj dh eqfDr %& ¼d½ tc [k.M ¼ii½ ds rgr vf/kxzfgr fd, x, fdlh ifjlj dks vf/kxzg.k ls eqDr fd;k tkrk gS rks mldk dCtk ml O;fDr dks iznku fd;k tk,xk ftlls ifjlj ds vf/kxzg.k ds le; dCtk fy;k x;k Fkk ;k ;fn ,slk dksbZ O;fDr ugha gks rks jkT; ljdkj }kjk ml ifjlj ds Lokeh ds :i esa ekus tkusokys O;fDr dks iznku fd;k tk,xk vkSj vf/kiR; dk ,slk ifjnku jkT; ljdkj dks ,sls ifjnku ds lHkh nkf;Roksa ls iw.kZr% eqDr djsxk ysfdu ifjlj ds laca/k esa fdlh vf/kdkj dks izHkkfor ugha djsxk ftlds fy, dksbZ vU; O;fDr ifjlj dk dCtk iznku fd, tkus okys O;fDr ds fo:) dkjZokbZ djus gsrq fof/k dh lE;d izfØ;k ds rgr gdnkj gks ldsxkA

¼[k½ tgk¡ [k.M ¼ii½ ds rgr vf/kxzfgr fdlh ifjlj ds dCtk dks [kaM ¼ix½ ds vUrxZr iznku fd;k tkuk gks vkSj og O;fDr ugha ik;k tk, ;k rqjar lqfuf'pr ugha fd;k tk, ;k mldh rjQ ls ifjnku LohÑr djus gsrq dksbZ vU; O;fDr ugha gks ogk¡ jkT; ljdkj }kjk ;g ?kksf"kr djrs gq, lwpuk nh tk,xh fd ,sls ifjlj dks vfxzg.k ls eqDr dj fn;k x;k gSA bls ml ifjlj ds fdlh lgtn'̀; Hkkx ij yxk;k tk,xk vkSj jkti= esa izdkf'kr djsxkA

¼x½ tc mi&[kaM ¼[k½ esa fufnZ"V lwpuk jkti= esa izdkf'kr dh tk,] rks ml lwpuk esa fofufnZ"V ifjlj ml izdk'ku dh frfFk ij ;k ls vf/kxzg.k dks lekIr ekuk tk,xk vkSj mlds dCtk ds gdnkj O;fDr dks ifjnÙk fd;k gqvk ekuk tk,xk vkSj jkT; ljdkj ml frfFk ds ckn fdlh vof/k ds fy, ml ifjlj ds laca/k esa fdlh {kfriwfÙkZ ;k vU; nkos ds fy, nk;h ugha gksxhA

¼x½ vf/kxzg.k ds laca/k esa jkT; ljdkj ds dk;ks± dk izR;k;kstu A& jkT; ljdkj jkti= esa vf/klwpuk }kjk funsZf'kr dj ldrh gS fd [kaM ¼i½ ls ¼ix½ rd ds fdUgh izko/kkuksa }kjk ljdkj dks ,slh 'kÙkks± ds vUrxZr iznku dksbZ 'kfDr;k¡ ;k vf/kjksfir dÙkZO; ,sls vf/kdkjh ;k vf/kdkfj;ksa dh Js.kh }kjk iz;qDr ;k fuoZfgr fd;k tk,xk] tks fofgr fd, tk,aA

¼xi½ vf/kxzg.k ls lacaf/kr fdlh vkns'k ds mYya?ku ds fy, 'kkfLr A&;fn dksbZ O;fDr [kaM ¼i½ ;k ¼vi½ ds rgr fn, x, vkns'k dk mYya?ku djrk gS rks og dkjkokl dh ltk] tks ,d lky rd ds fy, foLrkfjr dh tk ldsxh ;k tqekZus ls ;k nksuksa ls n.Muh; gksxkA

14- fcgkj vf/kfu;e] 6] 2006 esa /kkjk&126 ds i'pkr~ ubZ /kkjk dk var%LFkkiu A& mDr vf/kfu;e dh /kkjk&126 ds i'pkr~ fuEufyf[kr ubZ /kkjk var%LFkkfir dh tk,xh] ;Fkk %& **126&d& er nsus dk vf/kdkj %&

¼1½ dksbZ Hkh O;fDr fdlh fuokZpu {ks= esa fuokZpu esa er ugha nsxk ;fn og bl vf/kfu;e esa fufnZ"V fdUgha fugrkZvksa ds v/khu gSA

¼2½ dksbZ O;fDr leku Js.kh ds ,d ls vf/kd fuokZpu {ks= esa lk/kkj.k ;k mi fuokZpu esa er ugha nsxk vkSj ;fn dksbZ O;fDr ,d ls vf/kd fuokZpu {ks= esa er nsrk gS rks lHkh ,sls fuokZpu {ks=ksa esa mlds er 'kwU; gksaxsA

¼3½ dksbZ O;fDr leku fuokZpu {ks= esa ,d ls vf/kd er ugha nsxk ;|fi mldk uke ml fuokZpu {ks= dh fuokZpd lwph esa ,d ls vf/kd ckj iathÑr gks vkSj ;fn og er nsrk gS rks ml fuokZpu {ks=ksa esa mlds lHkh er 'kwU; gksaxsA

¼4½ dksbZ Hkh O;fDr fdlh fuokZpu esa er ugha nsxk ;fn og dkjkokl dh ltk ;k fuokZlu ;k vU; fLFkfr esa ;k iqfyl dh fof/kiw.kZ vfHkj{kk esa] dkjkokl esa lalhfer gksA

ijUrq ;g mi&/kkjk fdlh ,sls O;fDr ds mij ykxw ugha gksxh tks rRle; izoÙ̀k fdlh fof/k ds vUrxZr fuokjd fujks/k vUrxZr vkrk gSA

¼5½ mi&/kkjk ¼2½ ,oa ¼3½ esa varfoZ"V dksbZ Hkh ckr ,sls O;fDr ij ykxw ugha gksxh ftls bl vf/kfu;e ds vUrxZr fuokZpd ds fy, izkSDlh ds :i esa er nsus ds fy, vf/kÑr fd;k x;k gks] tgk¡ rd og ,sls fuokZpd ds fy, izkSDlh ds :i esa ernku djrk gSA

15- fcgkj vf/kfu;e] 6] 2006 dh /kkjk&130 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&130 dh mi&/kkjk&¼16½ ds Li"Vhdj.k esa 'kCn&lewg **vkSj /kkjk&97 ¼[k½** dks foyksfir fd;k tk,xkA 16- fcgkj vf/kfu;e] 6] 2006 dh /kkjk 136 dk la'kks/ku A& /kkjk&136 dh mi&/kkjk&¼2½ fuEuor~ izfrLFkkfir fd;k tk,xk ,oa fnukad 10 vizSy] 2006 ds izHkko ls izfrLFkkfir le>k tk;xk %& ^^;fn fdlh Lrj ij ,slk dksbZ iz'u mBs fd xzke iapk;r dk eqf[k;k] iapk;r lfefr dk lnL; ;k ftyk ifj"kn~ dk v/;{k lfgr fdlh Lrj ds iapk;r dk lnL;] xzke dpgjh dk ljiap ;k xzke dpgjh dk iap fuokZpu ds iwoZ ;k fuokZfpr gksus ds i'pkr~ tSlk fd Hkkjr ds lafo/kku ds vuqPNsn&243¼p½ esa izko/kku fd;k x;k gS ,oa /kkjk&135 ;k /kkjk&136 dh

8 बहार गजट (असाधारण)] 8 िसत, बर 2009 mi&/kkjk&¼1½ esa mfYyf[kr fujgZrkvksa ds v/;/khu gS] rks bl fo"k; dks jkT; fuokZpu vk;qDr dks fofu'p; ds fy, lqiqnZ fd;k tk;sxkA fuokZpu iwoZ ;k fuokZpu ds i'pkr~ fujgZrk dk ekeyk jkT; fuokZpu vk;ksx ds le{k fdlh O;fDr ;k izkf/kdkj }kjk ifjokn] vkosnu ;k lwpuk ds :i esa yk;k tk;sxkA jkT; fuokZpu vk;ksx Lo;a Hkh ,sls ekeyksa dk laKku ys ldsxk ,oa izHkkfor i{kksa dks lquus dk i;kZIr volj nsrs gq, ,sls ekeyksa dk Rofjr fu"iknu dj ldsxkA

ijUrq ;g fd jkT; fuokZpu vk;ksx lafo/kku ds vuqPNsn&243¼.k½ ds lkFk ifBr vf/kfu;e dh /kkjk&137 ds izko/kkuksa ds vuqlkj ,sls fdlh ifjokn ;k vkosnu tks fo'kq) :i ls fuokZpu fookn ;Fkk Hkz"V vkpj.k] xyr rjhds ls ukekadu jí djus bR;kfn dks fopkfjr djus esa l{ke ugha gksxkA

¼2½ /kkjk&136¼3½ esa ^^ljiap^^ 'kCn ds i'pkr~ ^^;k iap^^ 'kCn var%LFkkfir fd;k tk,xkA fcgkj&jkT;iky ds vkns'k ls]

fnyhi dqekj flUgk]

ljdkj ds la;qDr lfpo A

———

8 flrEcj 2009

laŒ ,y0th0&1&09@2009@yst 68—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 1 flrEcj 2009 dks vuqer fcgkj iapk;r jkt ¼la'kks/ku½ 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;sxk%& fcgkj&jkT;iky ds vkns'k ls]

fnyhi dqekj flUgk]

ljdkj ds la;qDr lfpo A

———

(Bihar Act 10, 2009)

THE BIHAR PANCHAYAT RAJ (AMENDMENT) ACT, 2009

ACT

TO AMEND THE BIHAR PANCHAYAT RAJ ACT, 2006 (ACT 6, 2006)

BE it enacted in the 60th year of the Republic of India by the State Legislature of Bihar as follows :-

1. Short name, extent and commencement.— (1) This act may be called the Bihar Panchayat Raj (Amendment) Act, 2009.

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

(3) It shall come into force at once.

2. Amendment of Section-2 of the Bihar Act 6, 2006.—Section-2 of the Bihar Panchayat Raj Act, 2006 shall be substituted by the following:-

"2 (a m) - "Village" means all revenue villages or group of adjoining revenue villages or part thereof falling within a Gram Panchayat."

3. Amendment of Section-13 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-13 (1) of the Bihar Panchayat Raj Act, 2006 (Bihar Act 6, 2006) (herein after referred to as the Act), the words "after two consecutives general elections" shall be inserted after the words

"in the prescribed manner."

(ii) In second sentence of third paragraph of section-13(1) of the Act, the words "after two consecutive general elections" shall be inserted after the words "during subsequent elections."

(iii) In section-13(4) of the Act, the words "after two consecutive general elections" shall be inserted after the words "in such manner as may be prescribed."

(iv) The explanation mentioned after section -13(4) of the Act "For the removal of doubts it is hereby, declared that the principle of rotation for the purpose of reservation of offices for the scheduled castes and scheduled Tribes under this sub-section shall commence from the first

बहार गजट (असाधारण)] 8 िसत, बर 2009 election held after the commencement of the Bihar Panchayat Raj Act, 1993." shall be substituted as under :-

"For the removal of doubts it is, hereby, declared that the principle of rotation for the purpose of reservation of offices for the Scheduled Castes, Scheduled Tribes, Backward classes, Women of Backward classes and Women of unreserved category under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 2006."

4. Amendment of Section-15 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-15 (5)(i) of the Act, the words "after two consecutives general elections" shall be inserted after the words "control and supervision."

(ii) In second sentence of third paragraph of section-15 (5)(i) of the Act, the words "after two consecutive general elections" shall be inserted after the words "during subsequent elections."

(iii) In section-15 (5)(iv) of the Act, the words "after two consecutive general elections"

shall be inserted after the words "in such manner as may be prescribed."

(iv) The explanation mentioned after section -15 (5)(iv) of the Act "For the removal of doubts it is hereby, declared that the principle of rotation for the purpose of reservation of offices for the scheduled castes and scheduled Tribes under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 1993." shall be substituted as under :-

5. Amendment to the section 28 of Bihar Act, 6, 2006.— English version does not need any amendment.

6. Amendment of Section-38 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-38(1) of the Act, the words "after two consecutives general elections" shall be inserted after the words "in the prescribed manner."

(ii) In second sentence of third paragraph of section-38(1) of the Act, the words "after two consecutive general elections" shall be inserted after the words "during subsequent elections."

(iii) In section-38(4) of the Act, the words "after two consecutive general elections" shall be inserted after the words "in such manner as may be prescribed."

(iv) The explanation mentioned after section -38(4) of the Act "For the removal of doubts it is hereby, declared that the principle of rotation for the purpose of reservation of offices for the scheduled castes and scheduled Tribes under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 1993." shall be substituted as under :-

7. Amendment of Section-40 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-40(2) of the Act, the words "after two consecutives general elections" shall be inserted after the words "in the manner prescribed."

(ii) In second sentence of third paragraph of section-40(2) of the Act, the words "after two consecutive general elections" shall be inserted after the words "during subsequent elections."

(iii) In section-40(2)(iv) of the Act, the words "after two consecutive general elections"

shall be inserted after the words "in such manner as may be prescribed."

10 बहार गजट (असाधारण)] 8 िसत, बर 2009

(iv) The explanation mentioned after section -40(2)(iv) of the Act "For the removal of doubts it is hereby, declared that the principle of rotation for the purpose of reservation of offices for the scheduled castes and scheduled Tribes under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 1993." shall be substituted as under :-

8. Amendment of Section-65 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-65(1) of the Act, the words "after two consecutives general elections" shall be inserted after the words "in the prescribed manner."

(ii) In second sentence of third paragraph of section-65(1) of the Act, the words "after two consecutive general elections" shall be inserted after the words "during subsequent elections."

(iii) In section-65(4) of the Act, the words "after two consecutive general elections" shall be inserted after the words "in such manner as may be prescribed."

(iv) The explanation mentioned after section -65(4) of the Act "For the removal of doubts it is hereby, declared that the principle of rotation for the purpose of reservation of offices for the scheduled castes and scheduled Tribes under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 1993." shall be substituted as under :-

9. Amendment of Section-67 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-67(2) of the Act, the words "after two consecutives general elections" shall be inserted after the words "Zila Parishads."

(ii) In second sentence of third paragraph of section-67(2) of the Act, the words "after two consecutive general elections" shall be inserted after the words "in subsequent elections."

(iii) In section-67(2)(iv) of the Act, the words "after two consecutive general elections"

shall be inserted after the words "in the manner as may be prescribed."

(iv) The explanation mentioned after section -67(2)(iv) of the Act "For the removal of doubts it is hereby, declared that the principle of rotation for the purpose of reservation of offices for the scheduled castes and scheduled Tribes under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 1993." shall be substituted as under :-

10. Amendment of Section-91 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-91(1) of the Act, the words "after two consecutives general elections" shall be inserted after the words "in the prescribed manner."

(ii) In second sentence of third paragraph of section-91(1) of the Act, the words "after two consecutive general elections" shall be inserted after the words "during subsequent elections."

(iii) In section-91(4) of the Act, the words "after two consecutive general elections" shall be inserted after the words "in such manner as may be prescribed."

बहार गजट (असाधारण)] 8 िसत, बर 2009

(iv) After sub-section - (4) of section - 91 of the Bihar Panchayat Raj Act, 2006 the following explanation shall be inserted :-

"Explanation — For the removal of doubts it is, hereby, declared that the principle of rotation for the purpose of reservation of offices for the Scheduled Castes, Scheduled Tribes, Backward classes, Women of Backward classes and Women of unreserved category under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 2006."

11. Amendment of Section-93 of the Bihar Act 6, 2006.—(i) In the second paragraph of section-93(5)(i) of the Act, the words "after two consecutives general elections" shall be inserted after the words "in the manner prescribed."

(ii) In second sentence of third paragraph of section-93(5)(i) of the Act, the words "after two consecutive general elections" shall be inserted after the words "during subsequent elections."

(iii) In section-93(5)(i) of the Act, the words "after two consecutive general elections"

shall be inserted after the words "in such manner as may be prescribed."

(iv) After clause (iv) of sub-section-(4) of section-93 of the Bihar Panchayat Raj Act, 2006 the following explanation shall be inserted :-

"Explanation —For the removal of doubts it is, hereby, declared that the principle of rotation for the purpose of reservation of offices for the Scheduled Castes, Scheduled Tribes, Backward classes, Women of Backward classes and Women of unreserved category under this sub-section shall commence from the first election held after the commencement of the Bihar Panchayat Raj Act, 2006."

12. Insertion of a new sub-section after sub-section (8) in section-125 of Bihar Act, 6, 2006.— After sub-section- (8) in section-125 of the said Act, the following new sub-section shall be inserted, namely :—

"(9) Staff of certain authorities to be made available for election work .—

(a) The authorities specified in clause (b) shall, when so requested by the District Election Officer, (Panchayat), make available to any returning officer such staff as may be necessary for the performance of any duties in connection with an election. Duties related with polling, counting of votes, maintenance of law and order, patrolling and magistracy etc. shall be deemed to be included under election duty.

(b) The following shall be the authorities for the purposes of clause (a), namely :

(i) every local authority;

(ii) a Government company as defined in section -617 of the Companies Act, 1956 (1of 1956);

(iii) any other institution, concern or undertaking which is established by or under a Central, provincial or State Act or which is controlled, or financed wholly or substantially by funds provided, directly or indirectly, by the Central Government or a State Government.

13. Insertion of a new section after section- 125 of Bihar Act, 6, 2006.— After section- 125 of the said Act, the following new section shall be inserted, namely:—

"125-A - (1) Furnishing of certain information essential for candidates.— A candidate shall, apart from any information which he is required to furnish in his nomination papers delivered under the Act or the rules made thereunder, also furnish information on affidavit on the following aspects in relation to his/her candidature—

(i) Whether he is convicted/acquitted/discharged of any criminal offence in the past- if any, whether he is punished with imprisonment or fine;

(ii) Prior to six months of filing of nominations, whether the candidate is accused in any pending case, of any offence punishable with imprisonment for more than six months, and in which a charge has been framed or cognizance has been taken by a competent court of law. If so, the details thereof.

(iii) The assets (including movable, immovable and bank balances, etc.) of a candidate, and of his/her spouse and that of dependents.

12 बहार गजट (असाधारण)] 8 िसत, बर 2009

(iv) Liabilities, if any, particularly whether there are any over dues of any public financial institution or government dues.

(v) The educational qualifications of the candidate. In case of non-furnishing of the affidavit by any candidate, the nomination of the concerned candidate shall be liable to rejection by the returning officer at the time of scrutiny of nominations for such non-furnishing of the affidavit. The information so furnished by each candidate in the aforesaid affidavit shall be disseminated by the respective returning officer by displaying a copy of the affidavit on the notice board of his office and also by making the copies thereof available freely and liberally to the representatives of the print and electronic media and to any other candidate of person on deposit of fee prescribed by the Commission.

If any rival candidate furnishes information to the contrary by means of a duly sworn affidavit, then such affidavit of the rival candidate shall also be disseminated along with the affidavit of the candidate concerned in the manner directed above.

(2) Candidate to furnish information only under the Act and the rules.— Notwithstanding anything contained in any judgment, decree or order of any court or any direction, order or any other instruction issued by the State Election Commission, no candidate shall be liable to disclose or furnish any such information, in respect of his election, which is not required to be disclosed or furnished under this Act or the rules made thereunder.

(3) Penalty for filing false affidavit, etc.— A candidate who himself or through his proposer, with intent to be elected in an election, —

(i) fails to furnish information relating to sub-section(2) or

(ii) gives false information which he knows or has reason to believe to be false; or

(iii) conceals any information, in his nomination paper or in his affidavit which is required to be delivered, as the case may be , shall, notwithstanding anything contained in any other law for the time being in force, be punishable with imprisonment for a term which may extend to one year or with fine, or with both.

(4) Requisitioning of premises, vehicles, etc., for election purposes .— (i) If it appears to the State Government that in connection with an election within the State —

(a) any premises are needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken, or

(b) any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for performance of any duties in connection with such election, the government may by order in writing requisition such premises, or such vehicle, vessel or animal, as the case may be , and may make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning :

Provided that no vehicle, vehicle or animal which is being lawfully used by a candidate or his agent for any purpose connected with the election of such candidate shall be requisitioned under this at such election.

(ii) The requisition shall be effected by an order in writing addressed to the person deemed by the State Government to be the owner or person in possession of the property, and such order shall be served in the prescribed manner on the person to whom it is addressed.

(iii) Whenever any property is requisitioned under sub-clause(a) or (b) of clause (i), the period of such requisition shall not extend beyond the period for which such property is required for any of the purposes mentioned in that sub-clause.

बहार गजट (असाधारण)] 8 िसत, बर 2009

(iv) In this sub-section —

(a) "Premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;

(b) "Vehicles" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.

(v) Payment of compensation.— Whenever in pursuance of clause (i) the State Government requisitions any premises, there shall be paid to the persons interested compensation the amount of which shall be determined by taking into consideration the

(a) rent payable in respect of the premises or if no rent is so payable, the rent payable for similar premises in the locality;

(b) if in consequence of the requisition of the premises, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change:

Provided that where any person interested being aggrieved by the amount of compensation so determined makes an application within the prescribed time to the State Government for referring the matter to an arbitrator, the amount of compensation to be paid shall be such as the arbitrator appointed in this behalf by the State Government may determine:

Provided further that where there is any dispute as to the title to receive the compensation or as to the apportionment of the amount of compensation, it shall be referred by the State Government to an arbitrator appointed in this behalf by the Government for determination, and shall be determined in accordance with the decision of such arbitrator.

Explanation:— In this sub-clause, the expression "person interested" means the person who was in actual possession of the premises requisitioned under clause(i) immediately before the requisition, or where no person was in such actual possession, the owner of such premises.

(c) Whenever in pursuance of clause (i) the State Government requisitions any vehicle, vessel or animal, there shall be paid to the owner thereof compensation the amount of which shall be determined by the State Government on the basis of the fares or rates prevailing in the locality for the hire of such vehicle, vessel or animal:

Provided that where the owner of such vehicle, vessel or animal being aggrieved by the amount of compensation so determined makes an application within the prescribed time to the State Government for referring the matter to an arbitrator, the amount of compensation to be paid shall be such as the arbitrator appointed in this behalf by the State Government may determine:

Provided further that where immediately before the requisitioning the vehicle or vessel was by virtue of a hire purchase agreement in the possession of a person other than the owner, the amount determined under this sub-section as the total compensation payable in respect of the requisition shall be apportioned between that person and the owner in such manner as they may agree upon, and in default of agreement, in such manner as an arbitrator appointed by the State Government in this behalf may decide.

(vi) Power to obtain information.—The State Government may with a view to requisitioning any property under clause (i) or determining the compensation payable under clause (v) by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such property as may be so specified.

(vii) Powers of entry into and inspection of premises, etc. — Any person authorized in this behalf by the State Government may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so in what manner, an order under clause (i) should be made in relation to such premises, vehicle, vessel or animal, or with a view to securing compliance with any order made under that clause

14 बहार गजट (असाधारण)] 8 िसत, बर 2009

(viii) Eviction from requisitioned premises.— Any person remaining in possession of any requisitioned premises in contravention of any order made under clause(ii), may be summarily evicted from the premises by any officer empowered by the State Government in this behalf.

(2) Any officer so empowered may, after giving to any woman not appearing in public reasonable warning and facility to withdraw, remove or open any lock or bolt or break open any door of any building or do any other act necessary for effecting such eviction.

(ix) Release of premises from requisition.— (1) When any premises requisitioned under clause (ii) are to be released from requisition, the possession thereof shall be delivered to the person from whom possession was taken at the time when the premises were requisitioned, or if there were no such person, to the person deemed by the State Government to be the owner of such premises and such delivery of possession shall be a full discharge of the State Government from all liabilities in respect of such delivery but shall not prejudice any rights in respect of the premises which any other person may be entitled by due process of law to enforce against the person to whom possession of the premises is so delivered.

(2) Where the person to whom possession of any premises requisitioned under clause(ii) is to be given under clause (ix) cannot be found or is not readily ascertainable or has no agent or any other person empowered to accept delivery on his behalf, the State Government shall cause a notice declaring that such premises are released from requisition to be affixed on some conspicuous part of such premises and publish the notice in the official gazette.

(3) When a notice referred to in sub-clause (b) is published in the Official Gazette, the premises specified in such notice shall cease to be subject to requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to possession thereof; and the State Government shall not be liable for any compensation or other claim in respect of such premises for any period after the said date.

(x) Delegation of functions of the State Government with regard to requisitioning — The State Government may, by notification in the Official Gazette, direct that any powers conferred or any duty imposed on that Government by any of the provisions of clause (i) to (ix) shall, under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers as may be so specified.

(xi) Penalty for contravention of any order regarding requisitioning— If any person contravenes any order made under clause (i) or (vi), he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.

14. Insertion of a new section after section - 126 of Bihar Act, 6, 2006.—After section - 126 of the said Act, the following new section shall be inserted, namely :—

"126-A Right to vote —

(1) No person shall vote at an election in any constituency if he is subject to any of the disqualifications referred to in the Act.

(2) No person shall vote at a general or bye election in more than one constituency of the same class, and if a person votes in more than one such constituency, his votes in all such constituencies shall be void.

(3) No person shall at any election vote in the same constituency more than one, notwithstanding that his name may have been registered in the electoral roll for the constituency more than once, and if he does so vote, all his votes in that constituency shall be void.

(4) No person shall vote at any election if he is confined in a prison, whether under a sentence of imprisonment or transportation or otherwise, or is in the lawful custody of the police;

Provided that nothing in this subjection shall apply to a person subjected to preventive detention under any law for the time being in force.

(5) Nothing contained in sub-section -(2) and (3) Shall apply to a person who has been authorized to vote as proxy for an elector under this Act in so far as he votes as a proxy for such elector.

बहार गजट (असाधारण)] 8 िसत, बर 2009

15. Amendment of section-130 of Bihar Act, 6, 2006.— In explanation (1) of sub-section

(16) in section 130 of the said Act, the group of words "and section 97(b)" shall be deleted.

16. Amendment of section - 136 of Bihar Act, 6, 2006.— Sub-Section-(2) of Section - 136 shall be substituted as follows and shall be deemed to have been substituted w.e.f. 10^thof April 2006 :-

"If any question arises as to whether Member of Panchayat at any level including Mukhiya of Gram Panchayat, Pramukh of Panchayat Samiti or Adhyaksh of Zila Parishad or Sarpanch of Gram Kutchahry or Panch of Gram Kutchahry was disqualified before election or has incurred disqualification after election as provided in Article 243-F of Constitution of India and subject to any disqualifications mentioned in Section-135 or Sub-section-(1) of Section-136, the question shall be referred for the decision of State Election Commissioner. The matter of disqualification before or after election may be brought to the notice of State Election Commission in the form of complaint, application or information by any person or authority. The State Election Commission may also take suo motu cognizance of such disqualification and decide such matters expeditiously after allowing sufficient opportunity to the affected parties of being heard; Provided that the State Election Commission shall not be entitled to entertain any complaint or petition subject matter of which is purely an election dispute such as corrupt practice, wrongful rejection of nomination etc. in accordance with Article 243-O of the Constitution of India read with Section-137 of the Act"

(2) In section-136(3), after the word "Sarpanch" the word "or Panch" shall be inserted. By Order of the Governor of Bihar,

DILIP KUMAR SINHA,

Joint Secretary to Government. ————

अधी.क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 469-571+400-ड0ट0पी0।

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

Bihar act 010 of 2009 : Bihar Panchayat Raj (Amendment) Act, 2009

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