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Bihar act 006 of 2011 : Bihar School Examination Board (Amendment) Act, 2011

िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 6  येेेें ठ 1933 (श0) (संंंं0 पटना 237) पटना, शुबुुु वार, 27 मई 2011 fof/k foHkkx

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27 ebZ 2011

la0 ,y0th0&1&03@2011@yst% 93—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 25 ebZ] 2011 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA

fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

1

2 बहार गजट (असाधारण), 27 मई 2011 [fcgkj vf/kfu;e 6] 2011] fcgkj fo|ky; ijh{kk lfefr ¼la'kks/ku½ vf/kfu;e 2011 fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 esa la'kks/ku djus gsrq vf/kfu;eA Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&

1- laf{kIr uke] foLrkj vkSj izkjEHkA &¼1½ ;g vf/kfu;e fcgkj fo|ky; ijh{kk lfefr ¼la'kks/ku½ vf/kfu;e 2011 dgk tk ldsxkA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g jkti= esa izdk'ku dh frfFk ls izo`Ùk gksxkA

2- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&2 ¼?k½ dk la'kks/kuA& fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&2 ¼?k½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %&

^^¼?k½ ^^mPp fo|ky;** ls vfHkizsr gS LFkkiuk vuqKk izkIr dksbZ fo|ky; ;k izLohd`r fo|ky; ;k ek/;fed f'k{kk esa f'k{k.k nsus okyk ;k bl :Ik esa ekU;rk izkIr fo|ky; dk foHkkxAÞ 3- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&4 dk la'kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&4 dh mi&/kkjk ¼1½ ds [k.M ¼[k½ esa iz;qDr 'kCn lewg ^^yksd f'k{kk funs'kd] fcgkj^^ dks 'kCn lewg ^^funs'kd] ek/;fed f'k{kk fcgkj** }kjk izfrLFkkfir fd;k tk;sxkA

4- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&4 [k dk la'kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7,1952½ dh /kkjk&4 [k dh mi&/kkjk ¼1½ ,oa ¼2½ esa iz;qDr 'kCn lewg ^^yksd f'k{kk funs'kd] fcgkj^^ dks 'kCn lewg ^^funs'kd] ek/;fed f'k{kk fcgkj** }kjk izfrLFkkfir fd;k tk;sxkA

5- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&7 dk la'kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&7 dh mi&/kkjk ¼1½ ¼2½ ,oa ¼3½ dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk ;Fkk%&

¼1½ ikB~;Øe lfefr&

lfefr }kjk izR;sd ladk; ds fo"k;ksa gsrq ikB~;Øe lfefr dk xBu fd;k tk;sxk rFkk ,slh izR;sd lfefr esa ik¡p lnL; gksxsa tks fo"k; fo'ks"kK gksxsaA

¼2½ mi&/kkjk ¼1½ ds vUrxZr xfBr izR;sd lfefr esa gksaxs &

(I) funs'kd] ek/;fed f'k{kk] fcgkj }kjk ukfer ,d O;fDrA

(II) funs'kd] jkT; f'k{kk 'kks/k ,oa izf'k{k.k ifj"kn] fcgkj }kjk ukfer ,d O;fDrA

(III) lfefr ds v/;{k }kjk ukfer ek/;fed ,oa mPp ek/;fed rFkk Lukrd egkfo|ky; ds nks ojh; v/;kid@izkpk;Z

(IV) funs'kd] jk"Vªh; f'k{k.k''kks/k ,oa izf'k{k.k ifj"kn~] ubZ fnYyh }kjk ukfer ,d O;fDrA ¼3½ lfefr;ksa dk nkf;Ro gksxk fd %&

¼d½ ek/;fed Lrj ij ek/;fed ,oa mPp ek/;fed fo|ky;ksa ds fy, i<+k;s tkus okys fo"k;kuqlkj ikB~;Øe dks lfefr ,oa jkT; f'k{kk 'kks/k ,oa izf'k{k.k ifj"kn~ ds ek/;e ls jkT; ljdkj dks vuq'kaflr djuk(

¼[k½ i<+k;s tkus okys ikB~;Øe ls lacaf/kr ikB~; iqLrdksa dks izdkf'kr djus gsrq ^^fcgkj jkT; ikB~; iqLrd izdk'ku fuxe fyfeVsM] iVuk** dks leqfpr funsZ'k nsuk( ¼x½ ^^fcgkj jkT; ikB~; iqLrd izdk'ku fuxe fyfeVsM iVuk** ls izdkf'kr ikB~; iqLrdksa ds vykok ek/;fed ,oa mPp ek/;fed fo|ky;ksa esa i<+k;s tkus okys ikB~;Øe ls lacaf/kr vU; iqLrdksa dks funs'kd] ek/;fed f'k{kk fcgkj dks vuq'kaflr djuk( ¼?k½ ek/;fed Lrj ij mPp fo|ky;ksa esa i<+k;s tkus okys ikB~;Øe ,oa i<+kus ds rjhds esa csgrjh gsrq lq>ko nsuk ( ,oa

¼³½ funs'kd] ek/;fed f'k{kk fcgkj }kjk bl vf/kfu;e ds vUrxZr le;≤ ij fn;s tkus okys funsZ'kksa dk ikyu A

6- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&8 dk la'kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&8 dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %

8 ¼1½ lfefr ds inkf/kdkjh& fuEufyf[kr lfefr ds inkf/kdkjh gksxsa %&

¼I½ v/;{k

¼II½ lfpo

2

3

बहार गजट (असाधारण), 27 मई 2011 ¼III½ 'kSS{kf.kd funs"kd ¼IV½ la;qDr lfpo ¼mPp ek/;fed½ ¼V½ la;qDr lfpo ¼ ek/;fed ½ ¼VI½ ijh{kk fu;a=d ¼mPp ek/;fed½ ¼ VII½ ijh{kk fu;a=d ¼ek/;fed½ ¼VIII½ foRr inkf/kdkjh

¼IX½ bl vf/kfu;e ds varxZr fufeZr fu;e }kjk izLrkfor vU; inkf/kdkjh lfefr ds inkf/kdkjh gksaxsA

8 ¼2½ v/;{k ,oa lfpo] ds vfrfjDr mi;qZDr /kkjk&8 ds [k.M ¼1½ esa vafdr lfefr ds inkf/kdkfj;ksa dh 'kfDr ,oa nkf;Ro dk fu/kkZj.k iz'kklh foHkkx dk vuqeksnu izkIr dj lfefr }kjk fd;k tk;sxk A

7- fcgkj fo|ky; ijh{kk lfefr la"kks/ku vf/kfu;e 1952 ;Fkkla"kksf/kr dh /kkjk&10&[k dh mi&/kkjk&¼4½ esa la'kks/kuA&¼1½ vf/kfu;e dh /kkjk&10 [k dh mi&/kkjk ¼4½ esa iz;qDr 'kCn&lewg Þiz/kku lfpo] ekuo lalk/ku fodkl foHkkx] fcgkj ljdkjÞ ds LFkku ij 'kCn lewg ÞjkT; ljdkjÞ izfrLFkkfir fd;k tk;sxkA 8- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ;Fkkla"kksf/kr dh /kkjk&10&x esa la'kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&10&x ds izFke ijUrqd ds ckn fuEufyf[kr dks var%LFkkfir fd;k tk;sxk %&

ijUrq ;g vkSj fd cksMZ fu/kkZfjr ekin.M ds vUrxZr 'kklh fudk;@izca/k lfefr ds xBu gsrq fofu;e cuk ldsxh A

9- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&12 dk la"kks/kuA& ¼1½ fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&12 ds [k.M ¼p½ dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %—

**¼p½ ek/;fed fo|ky;ksa ,oa mPp ek/;fed fo|ky;ksa ds chp vuqnkuksa dk Hkqxrku mu fo|ky;ksa esa i<+k;s tkus okys ikB~;Øe esa la'kks/ku ,oa vU; csgrjh ds fy;s fd;k tk;sxkA** ¼2½ /kkjk&12 ds [k.M ¼>½ ds izFke ijUrqd esa iz;qDr 'kCn lewg ^^yksd f'k{kk funs'kd] fcgkj^^ dks 'kCn lewg ^^funs'kd] ek/;fed f'k{kk fcgkj** }kjk izfrLFkkfir fd;k tk;sxkA

10- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&17 dk la'kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&17 esa iz;qDr 'kCn lewg ^^jkT; ljdkj** dks 'kCn lewg ^^iz'kklh foHkkx** }kjk izfrLFkkfir fd;k tk;sxk A fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

27 ebZ 2011

la0 ,y0th0&1&03@2011@94@yst%A& fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 25 ebZ 2011 dks vuqer fcgkj fo|ky; ijh{kk lfefr ¼la'kks/ku½ 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 [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

[Bihar Act 6, 2011]

BIHAR SCHOOL EXAMINATION BOARD (AMENDMENT) ACT 2011

AN

ACT

TO AMEND THE BIHAR SCHOOL EXAMINATION BOARD ACT, 1952

BE it enacted by the Legislature of the state of Bihar in the Sixty Second year of the Republic of India as follows :-

4 बहार गजट (असाधारण), 27 मई 2011

1. Short title, extent and commencement.- (1) This Act may be called the Bihar School Examination Board (Amendment) Act 2011.

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

(3) It shall come into force from the date of its publication in the official Gazette.

2. Amendment of Section- 2(d) of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952).- Section-2 (d) of Bihar School Examination Board Act 1952 ( Bihar Act 7 of 1952) shall be substituted by the following :-

" (d) "High School" means a school having establishment permission or a recognized school or department of a recognised school imparting instructions in secondary education and recognised as such."

3. Amendment of Section-4 of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952).- In clause (b) of Subsection- (1) the words "Director, of public Instruction, Bihar" shall be substituted by "Director, Secondary Education, Bihar.".

4. Amendment of Section-4 B of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952).- In Subsection (1) and (2) of Section-4 B of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952) the words "Director, of public Instruction, Bihar" shall be substituted by "Director, Secondary Education, Bihar."

5. Amendment of Section-7 of Bihar School Examination Board Act 1952 ( Bihar Act 7 of 1952).-Subsection (1) (2) and (3) of section-7 of Bihar School Examination Board Act 1952 ( Bihar Act 7 of 1952) shall be substituted by the following:-

(1) committees of courses- A committee of courses shall be constituted by the Board for each faculty of subjects and every such committee shall consist of five members who shall be subject experts.

(2) Every committee constituted under sub-section (1) shall consist of-

(I) One person nominated by the Director, Secondary Education, Bihar.

(II) One person nominated by the Director, State Council of Educational Research and Training Bihar.

(III) Two Senior Principals/Teachers of Secondary and Senior Secondary Schools and Degree Colleges nominated by the Chairman of the Board.

(IV) One person nominated by the Director, National Council of Educational Research and Training New Delhi.

(3) It shall be the duty of the Committees-

(a) to recommend to the State Government through the Board and the State Council of Educational Research and Training Bihar, the courses of study taught at the secondary stage in secondary schools or senior secondary schools in their respective subjects;

(b) to give such instructions as may be prescribed to the ''Bihar State Text Book Publishing Corporation Ltd. Patna'' for the preparation of text books in accordance with the approved courses of study;

(c) To recommend to the Director, Secondary Education, Bihar text books for secondary schools or senior secondary schools classes at the secondary stage, other than those published by the Bihar State Text Book Publishing Corporation Ltd. Patna;

(d) To suggest improvements in the courses of study and methods of teaching classes at the secondary stage in high schools; and

(e) to perform such other functions in consistent with the purposes of this Act as may from time to time by entrusted to it by the Director, Secondary Education, Bihar.

4

5

बहार गजट (असाधारण), 27 मई 2011

6. Amendment of Section-8 of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952).- Section-8 of the Bihar School Examination Board Act 1952 ( Bihar Act 7 of 1952) shall be substituted by the following :-

8 (1) Officers of the Board - The following shall be the officers of the Board, namely:-

(i) the Chairman

(ii) the Secretary

(iii) the Director Academic

(iv) the Joint Secretary (Senior Secondary)

(v) the Joint Secretary (Secondary)

(vi) the Controller of Examination (Senior Secondary)

(vii) the Controller of Examination(Secondary)

(viii) the Finance Officer, and

(ix) Such other officers as may be prescribed by rules made under this Act to be officers of the Board; and

8 (2) Besides the Chairman and the Secretary, the power and duties of the officers mentioned in sub-section (1) of section-8 shall be decided by the Board with the approval of the administrative department.

7. Amendment of sub section (4) of section-10 B of the Bihar School Examination Board Act 1952 as amended.- The words "Principal Secretary, Human Resource Development Department, Govt. of Bihar" of sub section (4) of section 10 B of said Act shall be substituted by words "State Government."

8. Amendment of Section-10 C of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952) as amended.- The following shall be inserted after first proviso of Section-10 C of Bihar School Examination Board Act 1952:—

Provided further that Board may frame regulation laying down criteria for constitution of Governing body/ Management committee.

9. Amendment of Section-12 of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952).-(1) In clause (f) of Section-12 of the Bihar School Examination Board Act 1952 ( Bihar Act 7 of 1952) following shall be substituted-

(f) Payment of grants among secondary schools and senior secondary schools to enable such schools to introduce revised courses of studies and to make other improvements;

(2) In first proviso of clause (i) of Section-12 the words "Director, of public Instruction, Bihar" shall be substituted by "Director, Secondary Education, Bihar."

10. Amendment of Section-17 of Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952).-In Section-17 of the Bihar School Examination Board Act 1952 (Bihar Act 7 of 1952) the words "State Government" shall be substituted by the words

"Administrative Department".

By order of the Governor of Bihar,

VINOD KUMAR SINHA,

Secretary to Government. ————

अधी0क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु5ित। बहार गजट (असाधारण) 237-571+400-ड0ट0पी0।

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