िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 12 वैशाखैैै 1933 (श0) (संंंं0 पटना 167) पटना, सोमवार, 2 मई 2011 fof/k foHkkx
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vf/klwpuk,a
2 ebZ 2011
laŒ ,y0th0&1&02@2011@yst&90 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 29 vizhy 2011 dks vuqefr ns pqdsa gSa] blds }kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
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2 बहार गजट (असाधारण), 2 मई 2011 [fcgkj vf/kfu;e 4] 2011] fcgkj yksd lsokvksa dk vf/kdkj vf/kfu;e] 2011 jkT; dh turk dks fu;r le;&lhek esa vf/klwfpr lsok,¡ ifjnku djkus gsrq vkSj mlls lacaf/kr ,oa vkuq"kafxd ekeyksa dk micU/k djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks] ;Fkk %&
1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e] fcgkj yksd lsokvksa dk vf/kdkj vf/kfu;e] 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izo`Ùk gksxk tSlk fd jkT; ljdkj] jktdh; xtV esa vf/klwpuk }kjk] fu;r djsA
2- ifjHkk"kk,¡A& bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks %& ¼d½ ^^vihyh; izkf/kdkj** ls vfHkizsr gS dksbZ izkf/kdkj ftls /kkjk&3 ds v/khu bl :i esa vf/klwfpr fd;k tk; vkSj blesa LFkkuh; Lo&"kklu dk dksbZ 'kkfey gS(
¼[k½ ^^ukefufnZ"V yksd lsod** ls vfHkizsr gS /kkjk&3 ds v/khu lsok miyC/k djus ds fy, bl :i esa vf/klwfpr dksbZ izkf/kdkj vkSj blesa jkT; ljdkj }kjk iw.kZr% ;k va"kr% foÙk iksf"kr LFkkuh; Lo&'kklu ,oa laxBuksa dk dksbZ 'kkfey gS(
¼x½ ^^ik= O;fDr** ls vfHkizsr ,sls O;fDr ls gS tks vf/klwfpr lsok ds fy, ik= gks( ¼?k½ ^^fofgr** ls vfHkizsr gS bl vf/kfu;e ds v/khu cukbZ xbZ fu;ekoyh }kjk fofgr( ¼³½ ^^iqufoZyksdu izkf/kdkj** ls vfHkizsr gS dksbZ izkf/kdkj ftls /kkjk&3 ds v/khu bl :i esa vf/klwfpr fd;k tk; vkSj blesa LFkkuh; Lo&'kklu dk dksbZ 'kkfey gS(
¼p½ ^^yksd lsok dk vf/kdkj** ls vfHkizsr gS bl vf/kfu;e ds v/khu fu;r le;&lhek ds vUnj ljdkj }kjk vf/klwfpr lsok,¡ ysus dk vf/kdkj tSlk fd /kkjk&4 esa of.kZr gS(
¼N½ ^^lsok** ls vfHkizsr gS /kkjk&3 ds izko/kkuksa ds v/khu vf/klwfpr dksbZ lsok( ¼t½ ^^ jkT; ljdkj** ls vfHkizsr gS fcgkj ljdkj(
¼>½ ^^fu;r le;&lhek* ls vfHkizsr gS /kkjk&3 ds v/khu vf/klwfpr ukefufnZ"V yksd lsod }kjk lsok miyC/k djkus ;k vihyh; izkf/kdkj vkSj iqufoZyksdu izkf/kdkj }kjk vihy dk fofu"p; djus gsrq vf/kdre le;A
3- lsokvksa] UkkefufnZ"V yksd lsod] vihyh; izkf/kdkj] vkSj iqufoZyksdu izkf/kdkj rFkk fu;r le;&lhek dh vf/klwpukA& jkT; ljdkj] le;≤ ij] rRdky lsok ds fy, izko/kkuksa lfgr] lsokvksa] ukefufnZ"V yksd lsodksa] vihyh; izkf/kdkjksa] iqufoZyksdu izkf/kdkjksa] fu;r le;&lhekvksa vkSj jkT; dk {ks= tgk¡ ;g vf/kfu;e ykxw gksxk] dks vf/klwfpr dj ldsxhA
4- fu;r le;&lhek eas lsok izkIr djus dk vf/kdkjA& ukefufnZ"V yksd lsod] /kkjk&3 ds v/khu vf/klwfpr lsok fu;r le;&lhek esa] lsok izkIr djus ds fy, ik= O;fDr dks miyC/k djk;sxkA 5- fu;r le;&lhek esa lsok,¡ miyC/k djkukA& ¼1½ vf/kfu;e ds v/khu vf/klwfpr lsokvksa ds fy, lefiZr fd;s x;s fdlh vkosnu dks vf/kfu;e ds v/khu vkosnu ekuk tk;sxkA fu;r le;&lhek] ;fn /kkjk&3 ds v/khu vf/klwpuk esa vU;Fkk Li"V ugha fd;k gqvk gks rks] ml frfFk ls izkjEHk gksxh tc vf/klwfpr lsok ds fy, visf{kr vkosnu ukefufnZ"V yksd lsod dks ;k mlds v/khuLFk vkosnu izkIr djus ds fy, izkf/kÑr fdlh O;fDr dks lefiZr fd;k tk;A ,sls vkosnu dh lE;d :i ls vfHkLohÑfr nh tk;sxhA ¼2½ mi&fu;e ¼1½ ds v/khu vkosnu izkIr gksus ij ukefufnZ"V yksd lsod fu;r le;&lhek esa lsok miyC/k djk;sxk ;k vkosnu vLohÑr djsxk vkSj vkosnu dh vLohÑfr dh n"kk esa] dkj.kksa dks ys[ku }kjk vfHkfyf[kr djsxk vkSj vkosnd dks lwfpr djsxkA
6- vihyA& ¼1½ dksbZ O;fDr] ftldk vkosnu /kkjk&5 dh mi&/kkjk ¼2½ ds v/khu vLohÑr fd;k tkrk gS ;k ftls fu;r le;&lhek esa lsok miyC/k ugha djk;h tkrh gS] vkosnu dh vLohÑfr dh frfFk ds rhl fnuksa ds vUnj ;k fu;r le;&lhek dh lekfIr ij vihyh; izkf/kdkj ds le{k vihy nkf[ky dj ldsxkA vihyh; izkf/kdkj }kjk] ,slh vihy nkf[ky fd;s tkus dh lE;d vfHkLohÑfr vihydÙkkZ dks mldh gLrk{kfjr izkfIr miyC/k djkdj nh tk;sxh%
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बहार गजट (असाधारण), 2 मई 2011 ijUrq ;g fd vihyh; izkf/kdkj rhl fnuksa dh vof/k dh lekfIr ds ckn Hkh vihy xzg.k dj ldsxk ;fn og lUrq"V gks fd vihydÙkkZ dks le; ij vihy nkf[ky djus ls i;kZIr dkj.kksa ls jksdk x;k Fkk%
ijUrq ;g vkSj fd /kkjk&3 ds v/khu vf/klwpuk }kjk fu;r le; lhek ls vf/kd foyEc dh fLFkfr esa vkosnd bl vf/kfu;e ds izko/kkuksa ds vuqlkj foyEc ds fo#) vihy nkf[ky dj ldsxk% ijUrq ;g vkSj Hkh fd fdlh lsok ds fy, fdlh vkosnu ftlds fy, rRle; izo`Ùk dksbZ vU; fof/k mipkj fofgr djrk gS] dh vLohÑfr dh n"kk eas] vkosnd rRle; izo`Ùk ,slh fof/k ds v/khu izfØ;k viuk;sxkA
¼2½ ¼d½ vihyh; izkf/kdkj ukefufnZ"V yksd lsod dks fofufnZ"V vof/k esa lsok miyC/k djkus ds fy, vkns"k ns ldsxk ;k vihy ukeatwj dj ldsxkA
¼[k½ lsok miyC/k djkus ds fy, vkns"k ds lkFk] vihyh; izkf/kdkj bl vf/kfu;e dh /kkjk&7 ds izko/kkuksa ds vuqlkj naM vf/kjksfir dj ldsxkA
¼3½ vihyh; izkf/kdkj ds fdlh vkns"k ls O;fFkr ukefufnZ"V yksdlsod ;k vkosnd] vkns"k fd;s tkus dh frfFk ls lkB fnuksa ds vUnj] iqufoZyksdu izkf/kdkj ds le{k f}rh; vihy dj ldsxk] tks vihy dk fu"iknu fofgr izfØ;k ds vuqlkj djsxk %
ijUrq ;g fd iqufoZyksdu izkf/kdkj 60 ¼lkB½ fnuksa dh vof/k dh lekfIr ds ckn Hkh f}rh; vihy xzg.k dj ldsxk ;fn og lUrq"V gks fd vihydÙkkZ dks le; ij vihy nkf[ky djus ls i;kZIr dkj.kksa ls jksdk x;k FkkA
¼4½ ;fn ukefufnZ"V yksd lsod /kkjk&6 dh mi&/kkjk ¼2½ ds v/khu lsok miyC/k djkus ds fy, vkns"k ds izko/kkuksa dk vuqikyu ugha djrk gS] rks ,sls vuuqikyu ls O;fFkr vkosnd iqufoZyksdu izkf/kdkj dks lh/ks vkosnu lefiZr dj ldsxkA bl vkosnu dk fu"iknu f}rh; vihy ds fy, fofgr jhfr ls fd;k tk;sxkA
¼5½ bl /kkjk ds v/khu fdlh vihy dk fofu"p; djrs le; vihyh; izkf/kdkj rFkk iqufoZyksdu izkf/kdkj dks fuEukafdr ekeyksa esa] ogh 'kfDr;k¡ gksaxh tks flfoy izfØ;k lafgrk] 1908 ¼1908 dk 5½ ds v/khu fdlh okn ds fopkj.k ds le; fdlh flfoy dksVZ dks gksrk gS] ;Fkk&
¼d½ nLrkostksa dks izLrqr djus ,oa fujh{k.k dh vis{kk djus(
¼[k½ ukefufnZ"V yksd lsod ,oa vihydÙkkZ dks lquokbZ ds fy, lEeu tkjh djus( rFkk ¼x½ dksbZ vU; ekeyk tks fofgr fd;k tk;A
¼6½ fdlh vihyh; dk;Zokgh esa] fdlh foyEc ;k lsok nsus ls budkj dks U;k;ksfpr Bgjkus dk Hkkj] ;FkkfLFkfr] ukefufnZ"V yksd lsod ;k vihyh; izkf/kdkj] ftlus foyEc fd;k ;k lsok nsus ls budkj fd;k] ij gksxkA
7- naMA& ¼1½ ¼d½ tgk¡ vihyh; izkf/kdkj dh jk; gks fd ukefufnZ"V yksd lsod fcuk i;kZIr ,oa ;qfDr;qDr dkj.kksa ds] lsok miyC/k djkus esa vlQy jgk gS] rks og bl vf/kfu;e ds v/khu cuh fu;ekoyh esa ;Fkkfofgr] le;≤ ij fu/kkZfjr nj ls] dksbZ ,deq"r naM vf/kjksfir dj ldsxkA ¼[k½ tgk¡ vihyh; izkf/kdkj dh jk; gks fd ukefufnZ"V yksd lsod us lsok miyC/k djkus esa foyEc fd;k gS] rks og ,sls foyEc ds fy, ukefufnZ"V yksd lsod ij le;≤ fofgr nj ls vkSj bl vf/kfu;e ds v/khu cuh fu;ekoyh esa le;≤ ij ;Fkkfofgr dksbZ naM vf/kjksfir dj ldsxk % ijUrq ;g fd mlij dksbZ naM vf/kjksfir fd;s tkus ds iwoZ ukefufnZ"V yksd lsod dks lquokbZ dk ;qfDr;qDr volj iznku fd;k tk;sxkA
¼2½ tgk¡ iqufoZyksdu izkf/kdkj dh jk; gks fd vihyh; izkf/kdkj] fcuk fdlh i;kZIr ,oa ;qfDr;qDr dkj.kksa ds] fu;r le;&lhek esa vihy dk fofu"p; djus esa vlQy jgk gS] rks og vihyh; izkf/kdkj ij le;≤ ij fofgr nj ls vkSj bl vf/kfu;e ds v/khu cuh fu;ekoyh esa ;Fkkfofgr dksbZ naM vf/kjksfir dj ldsxk %
ijUrq ;g fd ml ij dksbZ naM vf/kjksfir fd;s tkus ds iwoZ vihyh; izkf/kdkj dks lquokbZ dk ;qfDr;qDr volj iznku fd;k tk;sxkA
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4 बहार गजट (असाधारण), 2 मई 2011 ¼3½ vf/kfu;e ds mi;qZDr izko/kkuksa ds v/khu vf/kjksfir naM] ;FkkfLFkfr ukefufnZ"V yksdlsod] vihyh; izkf/kdkj ,oa lacaf/kr v/khuLFk deZpkfj;ksa ij Hkkfjr gksxk vkSj ;FkkfLFkfr] vihyh; ;k iqufoZyksdu izkf/kdkj }kjk fofuf"pr fd;s x;s vuqikr esa] rFkk bl vf/kfu;e ds v/khu cuh fu;ekoyh esa le;≤ ij ;Fkkfofgr] gksxkA
¼4½ vf/kjksfir ,slk naM iwoZ ls vfLrRo okys fdlh vU; vf/kfu;e] fu;ekoyh] fofu;ekoyh ,oa vf/klwpukvksa esa fofgr fd;s x;s ds vfrfjDr gksxkA
8- vuuqikyu dk vopkj dh Js.kh esa vkukA& vihyh; izkf/kdkj ds vkns"kksa] tc rd fd og f}rh; vihy esa yfEcr ugha gks ;k iqufoZyksdu izkf/kdkj }kjk mikarfjr ugha fd;k x;k gks] ;k iqufoZyksdu izkf/kdkj ds vkns"kksa dk vuuqikyu vopkj dh Js.kh esa vk;sxk rFkk lacaf/kr O;fDr dks] vuq"kklfud dkjZokbZ ds fy, vf/kdfFkr fu;eksa lfgr] vkuq"kafxd izko/kkuksa ds v/khu dkjZokbZ dk Hkkxh cuk;sxkA 9- U;k;ky;ksa dh vf/kdkfjrk dk otZuA& bl vf/kfu;e ds v/khu ikfjr fdlh vkns"k ds laca/k esa dksbZ flfoy U;k;ky; dksbZ okn] vkosnu ;k vU; dk;Zokgh xzg.k ugha djsxk vkSj ,slk dksbZ vkns"k bl vf/kfu;e ds v/khu ;FkkfofufnZ"V fdlh vihy ds flok; vU;Fkk iz"uxr ugha fd;k tk;sxkA 10- vihyh; izkf/kdkj dks vkosnu lh/ks Hkstus dh jkT; ljdkj dh 'kfDrA& vf/kfu;e ds vU; izko/kkuksa ds gksrs gq, Hkh] ;fn jkT; ljdkj] izko/kkuksa dk vuuqikyu vfHkdfFkr djrk gqvk dksbZ vkosnu ikrh gS] rks og mls vf/kfu;e ds vuqlkj vxzrj dkjZokbZ ds fy, vihyh; izkf/kdkj dks lh/ks Hkst ldsxhA 11- ln~Hkko esa dh x;h dkjZokbZ dk laj{k.kA& fdlh Hkh O;fDr ds fo#) fdlh ,slh pht ds fy,] ftls bl vf/kfu;e ;k mlds v/khu cuk;s x;s fdlh fu;e ds v/khu ln~Hkko esa fd;k x;k gks ;k fd;k tkuk vk"kf;r gks] dksbZ okn] vfHk;kstu ;k vU; U;kf;d dk;Zokgh ugha dh tk;sxhA 12- vf/kfu;e dk vfHkHkkoh izHkko gksukA& bl vf/kfu;e ds v/khu vf/klwfpr lsokvksa ,oa blds dk;kZUo;u ds laca/k eas] rRle; izo`Ùk fdlh vU; fof/k esa ;k bl vf/kfu;e ls fHkUu fdlh fof/k ds vk/kkj ij izHkkoh fdlh fy[kr esa] dksbZ pht vlaxr gksrs gq, Hkh] bl vf/kfu;e ds izko/kkuksa dk izHkko gksxkA 13- fu;ekoyh cukus dh 'kfDrA& ¼1½ jkT; ljdkj] jktdh; xtV esa vf/klwpuk }kjk] bl vf/kfu;e ds izko/kkuksa ds iz;kstuksa dks iwjk djus ds fy, fu;ekoyh cuk;sxhA ¼2½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e jkT; fo/kku eaMy ds le{k j[kk tk;sxkA
14- dfBukb;k¡ nwj djus dh 'kfDrA& ;fn bl vf/kfu;e ds micU/kksa dks izHkkoh djus esa dksbZ dfBukbZ mRiUu gksrh gS rks jkT; ljdkj] jktdh; xtV esa izdkf"kr vkns"k }kjk] tks bl vf/kfu;e ds micU/kksa ls vlaxr u gks] dfBukbZ nwj dj ldsxhA
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
2 ebZ 2011
laŒ ,yŒthŒ&1&02@2011&yst&91—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 29 vizhy 2011 dks vuqer fcgkj yksd lsokvksa dk vf/kdkj] vf/kfu;e 2011 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/kÑr ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
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बहार गजट (असाधारण), 2 मई 2011 [Bihar Act 4, 2011]
BIHAR RIGHT TO PUBLIC SERVICES ACT, 2011
AN
ACT
To provide for the delivery of notified public services to the people of the State within the stipulated time limit and for matters connected therewith and incidental thereto.
BE it enacted by the Legislature of the State of Bihar in the sixty-second year of the Republic of India as follows.-
1. Short title, extent and commencement.—(1) This Act may be called the Bihar Right to Public Services Act, 2011.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires:-
(a) "Appellate Authority" means an authority including one belonging to the local self government who is notified as such under Section-3;
(b) "Designated Public Servant" means an authority including one belonging to the local self government and organizations, fully or partially funded by the State Government, notified as such for providing the service under Section-3;
(c) "Eligible Person" means a person who is eligible for the notified service;
(d) "Prescribed" means prescribed by the rules made under this Act;
(e) "Reviewing Authority" means an authority including one belonging to the local self government who is notified as such under Section-3;
(f) "Right to Public Service" means right to obtain the service notified by the government under this Act from time to time within the stipulated time limit as described under Section-4;
(g) "Service" means any service notified as per provisions under Section-3;
(h) "State Government" means the Government of Bihar;
(i) "Stipulated time limit" means maximum time to provide the service by the Designated Public Servant or to decide the appeal by the Appellate Authority and Reviewing Authority as notified under Section-3.
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6 बहार गजट (असाधारण), 2 मई 2011
3. Notification of services, Designated Public Servant, Appellate Authority, and Reviewing Authority and Stipulated Time Limits.- The State Government may, from time to time, notify the services including provisions for fast track service delivery ("Tatkal Sewa"), Designated Public Servants, Appellate Authorities, Reviewing Authorities Stipulated Time Limits, and the area of the State to which this Act shall apply.
4. Right to obtain service within stipulated time limit.- The designated public servant shall provide the service notified, under Section-3 to the person eligible to obtain the service, within the stipulated time limit.
5. Providing services in stipulated time limit. - (1) Any application being filed for obtaining services notified under the Act will be treated as application under the Act. Stipulated Time Limit, if not explained otherwise in the notification under sec.-3 shall start from the date when required application for notified service is submitted to the Designated Public Servant or to a person subordinate to him/her authorized to receive the application. Such application shall be duly acknowledged.
(2) The Designated Public Servant on receipt of an application under sub- section (1) shall within the Stipulated Time Limit provide service or reject the application and in case of rejection of application, shall record the reasons in writing and intimate to the applicant.
6. Appeal. - (1) Any person, whose application is rejected under sub-section (2) of section-5 or who is not provided the service within the stipulated time limit, may file an appeal to the Appellate Authority within thirty days from the date of rejection of application or the expiry of the stipulated time limit. Filing of such appeal shall be duly acknowledged by the Appellate Authority by providing the Appellant signed receipt of the same:
Provided that the Appellate Authority may admit the appeal after the expiry of the period of thirty days if he/she is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time:
Provided further that in case of delay beyond the time limit stipulated by notification under section-3 the applicant may file an appeal against delay as per the provisions under this Act:
Provided further also that, in case of rejection of an application for a service for which any other law for the time being in force prescribes remedy, the applicant shall
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बहार गजट (असाधारण), 2 मई 2011 follow the process under such law for the time being in force.
(2) (a) The Appellate Authority may order the Designated Public Servant to provide the service within the specified period or may reject the appeal.
(b) Along with the order to provide service, the Appellate Authority may impose penalty according to the provisions of Section-7 of this Act.
(3) The Designated Public Servant or the Applicant aggrieved by any order of the Appellate Authority, may make a second appeal within 60 (sixty) days from the date of that order to the Reviewing Authority, who shall dispose the appeal according to the prescribed procedure:
Provided that the Reviewing Authority may entertain the second appeal after the expiry of 60 (sixty) days, if he/she is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(4) If the designated public servant does not comply with provisions of the order for providing the service under sub- section (2) of Section-6, then the applicant aggrieved from such non-compliance may submit an application directly to the Reviewing Authority. This application shall be disposed of in the manner prescribed for second appeal.
(5) The Appellate Authority and Reviewing Authority shall while deciding an appeal under this section, have the same powers as are vested in civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely :-
(a) requiring the production and inspection of documents;
(b) issuing summons for hearing to the designated public servant and appellant; and
(c) any other matter which may be prescribed.
(6) In any appeal proceedings, the onus to prove that a delay or denial of service was justified shall be on the Designated Public Servant or the Appellate Authority, as the case may be, who delayed or denied the service.
7. Penalty.- (l)(a) Where the Appellate Authority is of the opinion that the Designated Public Servant has failed to provide service without sufficient and reasonable cause, then he/she may impose a lump sum penalty at the rate specified from time to time as prescribed in the rules framed under this Act from time to time.
(b) Where the Appellate Authority is of the opinion that the Designated Public
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8 बहार गजट (असाधारण), 2 मई 2011 Servant has caused delay in providing the service, then he/she may impose a penalty at the rate specified from time to time and as prescribed in the rules framed under this Act from time to time for such delay on the Designated Public Servant:
Provided that the Designated Public Servant shall be given a reasonable opportunity of being heard before any penalty is imposed on him/her.
(2) Where the Reviewing Authority is of the opinion that the Appellate Authority has failed to decide the appeal within the stipulated time limit without any sufficient and reasonable cause, then he/she may impose a penalty on Appellate Authority at the rate specified from time to time and as prescribed in the rules framed under this Act:
Provided that the Appellate Authority shall be given a reasonable opportunity of being heard before any penalty is imposed on him/her.
(3) The penalty as imposed under the above provisions of the Act shall be charged from the Designated Public Servant, Appellate Authority and concerned Sub- ordinate staff as the case may be, and in the proportion to be decided by the Appellate or Reviewing Authority, as the case may be, and as prescribed in the Rules framed under this Act from time to time.
(4) The penalty so imposed will be in addition to that prescribed in any other Act, rules, regulations and notifications already existing.
8. Non-Compliance Amounting to Misconduct.- Non-compliance of the orders of the Appellate Authority, unless pending in second appeal or modified by the Reviewing Authority, or of the orders of the Reviewing Authority shall amount to misconduct and makes the concerned person liable for actions under related provisions, including those that have been laid down for disciplinary action.
9. Bar of Jurisdiction of Courts.- No Civil Court shall entertain any suit, application or other proceeding in respect of any order made under this Act and no such order shall be called in question otherwise than by way of an appeal as specified under this Act.
10. Power of the State Government to send the applications to Appellate Authority directly.- Notwithstanding the other provisions of the Act, the State Government, if it gets an application alleging non-compliance of the provisions, may send the same directly to the Appellate Authority for taking further actions as per the Act.
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बहार गजट (असाधारण), 2 मई 2011
11. Protection of action taken in good faith.- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or any rule made thereunder.
12. Overriding effect of the Act.- In relation to the services notified under this Act and its implementation, the provisions of this Act shall have effect notwithstanding anything inconsistent therewith in any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act.
13. Powers to make rules.- (1) The State Government shall, by notification in the official Gazette, make rules to carry out the provisions of this Act.
(2) Every rule made under this Act by the State Government shall be laid before the State Legislature.
14. Power to remove difficulties.- If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order, not inconsistent with the provisions of this Act, remove the difficulty.
By order of the Governor of Bihar,
OM PRAKASH SINHA,
Joint Secretary to Government. ————
अधी-क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु3ित। बहार गजट (असाधारण) 167-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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