िनबधंन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 19 माघ 1931 (श0) (संंं0ं पटना 93) पटना, सोमवार, 8 फरवर 2010 fof/k foHkkx
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vf/klwpuk,a
8 Qjojh 2010 laŒ ,yŒthŒ&1&01@2009@yst% 11—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jk"Vªifr fnukad 21 tuojh 2010 dks vuqefr ns pqdsa gSa] blds }kjk loZlk/kj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
etgj beke]
ljdkj ds izHkkjh lfpoA
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2 बहार गजट (असाधारण)] 8 फरवर 2010
[fcgkj vf/kfu;e 5] 2010]
fcgkj fo'ks"k U;k;ky; vf/kfu;e] 2009 izLrkouk %& vijk/kksa ds dfri; oxZ ds Rofjr fopkj.k ds fy, rFkk vUrxzLr lEifÙk ds vf/kgj.k ¼tCrh½ ds fy, fo'ks"k U;k;ky;ksa ds xBu gsrq mica/k djus ds fy, vf/kfu;eA pw¡afd] fcgkj jkT; esa lkoZtfud inksa dks /kkj.k djus okys O;fDr;ksa] tks Hkz"Vkpkj fuokj.k vf/kfu;e] 1988 dh /kkjk&2¼x½ ds varxZr yksd lsod Hkh gSa] esa Hkz"Vkpkj dh O;kfIr ekuh tkrh gS ; vkSj pw¡fd] ljdkj dks ;g fo'okl djus ds i;kZIr dkj.k gS fd lkoZtfud inksa dks /kkj.k dj pqds ;k /kkj.k dj jgs O;fDr;ksa dh cM+h la[;k tks Hkz"Vkpkj fuokj.k vf/kfu;e] 1988 dh /kkjk&2¼x½ ds vFkZ varxZr yksd lsod Hkh gSa] vdwr lEifÙk Hkz"V ek/;eksa ls vftZr dj yh gS tks muds vk; ds Kkr lzksrksa ls vlaxr gS ; vkSj pw¡fd] ,sls Hkz"V vkpj.k esa lafyIr O;fDr;ksa dks vfHk;ksftr djuk] muds }kjk voS/k
vkSj pw¡fd] fo'ks"k U;k;k/kh'kksa ds oÙkZeku U;k;ky;ksa ls mu vfHk;kstuksa ds Rofjr lekiu dh ;qfDr;qDr :i ls vk'kk ugha dh tk ldrh vkSj lalnh; yksdra= rFkk Hkkjr lafo/kku }kjk ;k mlds v/khu lf̀tr laLFkkuksa ds dq'ky dk;Z lapkyu ds fy, ;g vfuok;Z gS fd mi;qZDr vijkf/k;ksa dk fopkj.k Hkjld 'kh?kzrk ls dh tk; ;
vkSj pw¡fd] mDr iz;kstu ds fy, ;g vko';d gS fd fo'ks"k U;k;ky;ksa dh LFkkiuk ,sls O;fDr;ksa dh v/;{krk esa dh tk; tks l= U;k;k/kh'k@vij l= U;k;k/kh'k gksa ;k jgs gksa vkSj ;g Hkh lehphu gS fd dqN izfØ;kRed ifjorZu fd;s tk,a ftlls fd ftu O;fDr;ksa dk fopkj.k fd;k tkuk gS muds nks"kh gksus ;k funksZ"k gksus dk vfUre vo/kkj.k esa] _tq fopkj.k ds vf/kdkj esa gLr{ksi fd;s fcuk] ifjgk;Z foyac dks nwj fd;k tk;; Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kku&eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& v/;k;&I
çkjafHkdA 1- laf{kIr uke] foLrkj ,oa vkjEHkA&¼1½ ;g vf/kfu;e fcgkj fo'ks"k U;k;ky; vf/kfu;e] 2009 dgk tk ldsxkA
¼2½ ;g laiw.kZ fcgkj jkT; esa ykxw gksxkA
¼3½ ;g rqjr çòÙk gksxkA
2- ifjHkk"kk,¡A&bl vf/kfu;e esa] tc rd lanHkZ esa vU;Fkk visf{kr u gks %& ¼d½ ^^vf/kfu;e** ls vfHkizsr gS] Hkz"Vkpkj fuokj.k vf/kfu;e] 1988 ; ¼[k½ *^izkf/kÑr inkf/kdkjh** ls vfHkizsr gS fcgkj ofj"B U;kf;d lsok dk ,slk dksbZ lsokjr inkf/kdkjh tks l= U;k;k/kh'k@vij l= U;k;k/kh'k gks ;k jgk gks vkSj ftls /kkjk&13 ds iz;kstukFkZ mPp U;k;ky; dh lgefr ls jkT; ljdkj }kjk uke fufnZ"V fd;k tk; ; ¼x½ ^^lafgrk** ls vfHkizsr gS naM izfØ;k lafgrk] 1973 ; (2 of 1974) ¼?k½ vijk/k ds laca/k esa ^^?kks"k.kk** ls vfHkizsr gS ,sls vijk/k ds laca/k esa /kkjk&5 ds v/khu dh xbZ ?kks"k.kk ;
¼³½ ^^vijk/k** ls vfHkizsr gS vkijkf/kd vopkj dk vijk/k] tks vf/kfu;e dh /kkjk&13¼1½¼³½ ds v/khu Lora= :i ls ;k vf/kfu;e (49 of 1988) ds fdlh vU; micU/k ;k Hkkjrh; n.M lafgrk ds fdlh micU/k ds lkFk la;qDr :i ls ykxw fd;s tkus ;ksX; gks ;
¼p½ ^^fo'ks"k U;k;ky;** /kkjk&3 ds v/khu LFkkfir fo'ks"k U;k;ky; ; vkSj
¼N½ blesa iz;qDr fdUrq vifjHkkf"kr 'kCnksa ,oa vfHkO;fDr;ksa ls Øe'k% ogh vfHkizsr gksaxs tks muds fy, lafgrk ;k vf/kfu;e esa fn;s x;s gksaA
v/;k;&II
fo'ks"k U;k;ky;ksa dh LFkkiuk 3- fo'ks"k U;k;ky;ksa dh LFkkiukA &¼1½ vijk/k ds Rofjr fopkj.k ds iz;kstukFkZ jkT; ljdkj] vf/klwpuk }kjk] ;Fkk ;Fks"V la[;k esa U;k;ky;ksa dh LFkkiuk djsxh ftUgsa fo'ks"k U;k;ky; dgk tk;xkA ¼2½ fo'ks"k U;k;ky; dh v/;{krk iVuk mPp U;k;ky; dh lgefr ls jkT; ljdkj }kjk uke fufnZ"V U;k;k/kh'k }kjk dh tk;xhA
¼3½ ,slk dksbZ Hkh O;fDr fdlh fo'ks"k U;k;ky;ksa ds U;k;k/kh'k ds :i esa uke fufnZ"V fd, tkus ds fy, vfgZr ugh gksxk tcrd fd og fcgkj ofj"B U;kf;d lsok dk lnL; u gks vkSj tks jkT; esa l= U;k;k/kh'k@vij l= U;k;k/kh'k u gks ;k u jgk gksA
4- fo'ks"k U;k;ky;ksa }kjk ekeyksa dk laKkuA&fo'ks"k U;k;ky; ,sls ekeyksa dk laKku ysxk vkSj mudk fopkj.k djsxk tks mlds le{k lafLFkr fd;k tk, ;k /kkjk&10 ds v/khu mls varfjr fd;k tk,A
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बहार गजट (असाधारण)] 8 फरवर 2010 5- bl vf/kfu;e ds v/khu fopkj fd;s tkus okys ekeyksa dh ?kks"k.kkA &¼1½ ;fn jkT; ljdkj dh jk; esa çFke n"̀V;k lk{; gks fd fcgkj jkT; esa yksd in /kkj.k djus okys ;k /kkj.k dj pqds fdlh O;fDr] tks Hkz"Vkpkj vf/kfu;e] 1988 dh /kkjk&2¼x½ ds vFkZ ds vUrxZr yksdlsod gks] }kjk vfHkdfFkr vijk/k fd;k x;k gks rks jkT; ljdkj ,sls gjsd ekeys esa] ftlesa mldh mi;qZDr jk; gks] ml vk'k; dh ?kks"k.kk djsxhA ¼2½ ,slh ?kks"k.kk dks fdlh U;k;ky; esa ç'uxr ugha fd;k tk;xkA
6- ?kks"k.kk dk çHkkoA& ¼1½,slh ?kks"k.kk dh tkus ij] lafgrk ;k rRle; çòÙk fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] ml vijk/k dh ckcr dksbZ vfHk;kstu fdlh fo'ks"k U;k;ky; esa gh lafLFkr fd;k tk;xkA
¼2½ tgk¡ /kkjk&5 ds v/khu dh xbZ ?kks"k.kk ml vijk/k ls lEc) gks ftldh ckcr igys gh vfHk;kstu lafLFkr fd;k tk pqdk gks rFkk blls lacaf/kr dk;Zokgh bl vf/kfu;e ds v/khu fo'ks"k U;k;ky; ls fHkUu fdlh U;k;ky; esa yafcr gks ogk¡ bl vf/kfu;e ds vuqlkj] vijk/k ds fopkj.k ds fy, ,slh dk;Zokgh] rRle; çoÙ̀k fdlh vU; fof/k esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds v/khu fo'ks"k U;k;ky; esa vUrfjr gks tk,xhA
7- vijk/kksa ds fopkj.k ds laca/k esa fo'ks"k U;k;ky;ksa dh vf/kdkfjrkA &fo'ks"k U;k;ky; dks ml vijk/k ds fd, tkus ds fy, vfHkdfFkr fdlh O;fDr dk fopkj.k djus dh vf/kdkfjrk gksxh ftldh ckcr /kkjk&5 ds v/khu eq[; vkjksih] nq"çsjd ;k "kM~;a=dÙkkZ ds :i esa ?kks"k.kk dh xbZ gks rFkk mu lHkh dk mlds lkFk la;qDr :i ls fopkj.k lafgrk ds vuqlkj ,d gh fopkj.k esa fd;k tk ldrk gSA 8- fo'ks"k U;k;ky;ksa dh çfØ;k vkSj 'kfDr;k¡A &¼1½ ,sls ekeyksa ds fopkj.k esa fo'ks"k U;k;ky; eftLVsªV ds le{k okjaV okys ekeyksa ds fopkj.k ds fy, lafgrk esa fofgr çfØ;k dk ikyu djsxkA ¼2½ bl vf/kfu;e esa Li"Vr% ;Fkk micaf/kr ds flok;] lafgrk vkSj Hkz"Vkpkj fuokjd vf/kfu;e] 1988 (49 of 1988) ds mica/k] tgk¡ rd os bl vf/kfu;e ds mica/kksa ds vlaxr u gksa] fo'ks"k U;k;ky; dh dk;Zokgh ij ykxw gksaxs rFkk mDr mica/kksa ds ç;kstukFkZ fo'ks"k U;k;ky; ds le{k vfHk;kstu lapkfyr djus okys O;fDr yksd vfHk;kstd ekus tk,axsA
¼3½ fo'ks"k U;k;ky;] mlds }kjk fdlh O;fDr dks nks"kfl) Bgjk, tkus ij] mls ml vijk/k] ftlds fy, ,slk O;fDr nks"kfl) Bgjk;k x;k gks] ds fy, fof/k }kjk tks Hkh naM çkf/kÑr gks mldk n.Mkns'k ikfjr dj ldsxkA
9- fo'ks"k U;k;ky;ksa ds vkns'kksa ds fo:) vihyA&¼1½ lafgrk esa fdlh ckr ds gksrs gq, Hkh] fo'ks"k U;k;ky; ds fdlh fu.kZ; vkSj n.Mkns'k ds fo:) mPp U;k;ky;] iVuk esa rF;ksa ,oa fof/k nksuksa vk/kkj ij] vihy dh tk;xhA
¼2½ ;Fkk mi;qZDr ds flok;] fo'ks"k U;k;ky; ds fdlh fu.kZ;] n.Mkns'k ;k vkns'k ds fo:) fdlh U;k;ky; esa dksbZ vihy vFkok iqujh{k.k lafLFkr ugha gksxkA
¼3½ bl /kkjk ds v/khu gjsd vihy fo'ks"k U;k;ky; ds fu.kZ; vkSj n.Mkns'k dh rkjh[k ls rhl fnuksa ds Hkhrj dh tk,xh ijUrq] mPp U;k;ky; mDr rhl fnuksa dh lekfIr ds i'pkr~ Hkh vihy Lohdkj dj ldsxk] ;fn vfHkfyf[kr fd, tkus okys dkj.kksa ls mldk lek/kku gks tkrk gks fd vihykFkhZ dks fu/kkZfjr vof/k ds Hkhrj vihy ugha djus dk i;kZIr dkj.k FkkA
10- ekeyksa dk vUrj.kA & bl vf/kfu;e ds vU; mica/kksa ds gksrs gq, Hkh] mPp U;k;ky; iVuk] ekeyksa dks ,d fo'ks"k U;k;ky; ls nwljs fo'ks"k U;k;ky; esa vUrfjr dj ldsxkA 11- fdlh fopkj.k dks LFkfxr djus ds fy, fo'ks"k U;k;ky; dk vkc) ugha gksukA &¼1½ fo'ks"k U;k;ky; fdlh fopkj.k dks fdlh ç;kstu ls rcrd LFkfxr ugha djsxk tcrd fd] mldh jk; esa rFkk vfHkfyf[kr fd, tkus okys dkj.kksa ls] U;k; ds fgr esa ,slk LFkxu vko';d u gks] ¼2½ fo'ks"k U;k;ky; ekeys ds fopkj.k dks] ;FkkfLFkfr] blds lafLFkr fd, tkus vFkok varj.k dh rkjh[k ls ,d o"kZ ds Hkhrj fuiVkus dk ç;kl djsxkA
12- vius iwoZorhZ }kjk vfHkfyf[kr lk{; ij ihBklhu U;k;k/kh'k dkjZokbZ dj ldsxkA &fo'ks"k U;k;ky; esa ihBlhu gksus ds fy, /kkjk&3 ds v/khu fu;qDr dksbZ U;k;k/kh'k vius iwoZorhZ ;k iwoZofrZ;ksa }kjk vFkok vius iwoZorhZ ;k iwoZofrZ;ksa }kjk vkaf'kd :i ls rFkk vkaf'kd :i ls vius }kjk vfHkfyf[kr lk{; ds vk/kkj ij dkjZokbZ dj ldsxkA
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4 बहार गजट (असाधारण)] 8 फरवर 2010 v/;k; III
laifÙk dk vf/kgj.k 13- vf/kgj.k ds fy, vkosnuA &¼1½ tgk¡ çFke nz"V;k lk{; ds vk/kkj ij jkT; ljdkj dks fo'okl djus dk dkj.k gks fd yksd ¼lkoZtfud½ in /kkj.k dj pqds ;k /kkj.k dj jgs fdlh O;fDr us vijk/k fd;k gS vkSj og yksd lsod gks ;k jgk gks rks fo'ks"k U;k;ky; us vijk/k dk laKku fy;k gks ;k uk fy;k gks] jkT; ljdkj bl vf/kfu;e ds v/khu yksd vfHk;kstd dks çkf/kÑr inkf/kdkjh ds le{k ml /ku vkSj vU; laifÙk] tks jkT; ljdkj ds fo'okl esa mDr O;fDr }kjk vijk/k ds tfj, mikIr fd;k x;k gks] ds vf/kgj.k gsrq vkosnu djus ds fy, çkf/kÑr dj ldsxhA
¼2½ mi&/kkjk ¼1½ ds v/khu vkosnu&
¼d½ ,d ;k vf/kd 'kiFk&i=ksa ds lkFk gksxk] ftlesa mu vk/kkjksa dk mYys[k gksxk ftu ij ;g fo'okl fd;k x;k gks fd mDr O;fDr us vijk/k fd;k gS rFkk ml /ku dh jde vkSj vU; laifÙk dk ewY;] ftlds fy, ;g fo'okl fd;k x;k gks fd vijk/k ds ek/;e ls mikIr fd;k x;k gS] vkSj
¼[k½ ,sls fdlh /ku ,oa vU; laifÙk dh rRle; vofLFkfr ds laca/k esa miyC/k dksbZ lwpuk Hkh vUrfoZ"V gksxh rFkk ;fn vko';d gks rks] bl lanHkZ esa lqlaxr le>h tkus okyh vU; fof'kf"V;ka Hkh nh tk,axhA
14- vf/kgj.k ds fy, uksfVlA &¼1½ bl vf/kfu;e dh /kkjk&13 ds v/khu dksbZ vkosnu çkIr gksus ij] çkf/kÑr inkf/kdkjh uksfVl esa ;FkkfofufnZ"V le;] tks lkekU;r% rhl fnuksa ls de dh ugha gksxh] ds vUrxZr vkdj viuh vk;] miktZu ;k vkfLr;ksa dk og lzksr~] ftlds }kjk ;k ftlds ek/;e ls mlus ,slk /ku ;k laifÙk vftZr dh gS] ftl lk{; ij og fuHkZj djrk gS rFkk vU; lqlaxr lwpuk vkSj fof'kf"V;k¡ nsus vkSj ;g dkj.k crkus dk fd D;ksa ugha ,slk lkjk ;k dksbZ /ku ;k laifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd;k tkuk ?kksf"kr fd;k tk;] rFkk D;ksa ugha mUgsa jkT; ljdkj }kjk vf/kxf̀gr dj fy;k tk; ls lacaf/kr uksfVl ml O;fDr ¼blesa blds ckn çHkkfor O;fDr ds :i esa fufnZ"V½ dks rkfey djsxk ftlds laca/k esa vkosnu fd;k x;k gksA
¼2½ tgk¡ mi&/kkjk ¼1½ ds v/khu fdlh O;fDr dks nh xbZ uksfVl esa fdlh /ku ;k laifÙk ;k nksuksa dks ,sls O;fDr ds fufeRr fdlh vU; O;fDr }kjk /kkj.k fd;s tkus dk fofuns'k gks ogk¡ uksfVl dh çfr ,sls vU; O;fDr dks Hkh rkfey dh tk;xhA
¼3½ mi&/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] izHkkfor O;fDr ;k jkT; ljdkj }kjk izkf/kdr̀ O;fDr ds le{k vfHkfyf[kr djk;s x;s lk{;] lwpuk vkSj fof'kf"V;k¡ fo'ks"k U;k;ky; ds le{k fopkj.k esa [k.Mu fd;s tkus ;ksX; gksxk ;
ijUrq] ,slk [k.Mu bl vf/kfu;e ds v/khu fo'ks"k U;k;ky; }kjk vijk/kh ds nks"k ds vo/kkj.k vkSj U;k; fu.kZ;u ds fopkj.k rd lhfer gksxkA
15- dfri; ekeyksa esa laifÙk dk vf/kgj.kA& ¼1½ /kkjk&14 ds v/khu tkjh dkj.k iP̀Nk uksfVl ds Li"Vhdj.k] ;fn dksbZ gks] rFkk mlds le{k miyC/k lkexzh ij fopkj djus ds ckn vkSj izHkkfor O;fDr ¼rFkk ;fn izHkkoh O;fDr uksfVl esa fofufnZ"V dksbZ /ku ;k lEifÙk fdlh vU; O;fDr ds ek/;e ls /kkj.k djrk gks rks ,slk vU; O;fDr dks Hkh½ lquokbZ dk ;qfDr;qDr volj iznku djus ds ckn] izkf/kd`r inkf/kdkjh] vkns'k }kjk] viuk fu"d"kZ vfHkfyf[kr djsxk fd D;k iz'uxr lHkh ;k dksbZ vU; /ku ;k lEifÙk fof/k fo#)
¼2½ tgk¡ izkf/kdr̀ inkf/kdkjh ;g fofufnZ"V djrk gks fd dkj.k&iP̀Nk uksfVl esa fufnZ"V /ku ;k lEifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd, x, gSa] fdUrq ,sls /ku ;k lEifÙk dks fofufnZ"Vr% fpfàr djus esa leFkZ u gksrk gks ogk¡ izkf/kd̀r inkf/kdkjh }kjk ;g fofufnZ"V djuk fof/kiw.kZ gksxk fd] mldh loksZÙke foosd cqf) ds vuqlkj] og /ku ;k lEifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd, x, gSa vkSj mi&/kkjk ¼1½ ds v/khu rn~uqlkj fu"d"kZ vfHkfyf[kr djsxkA
¼3½ tgk¡] izkf/kd̀r inkf/kdkjh bl /kkjk ds v/khu bl vk'k; dk fu"d"kZ vfHkfyf[kr djrk gks fd dksbZ /ku ;k lEifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd;k x;k gS ogk¡ og ?kksf"kr djsxk fd ,slk /ku ;k lEifÙk ;k nksuksa] bl vf/kfu;e ds mica/kksa ds v/;/khu] lHkh _.kHkkj ls eqDr jkT; ljdkj dks vf/kâr ekus tk;saxs] ijUrq ;fn vf/kgr̀ laifÙk dk cktkj ewY; çkf/kÑr inkf/kdkjh ds ikl tek dj fn;k tkrk gks rks laifÙk dk vf/kxzg.k ugha fd;k tk;xkA
¼4½ tgk¡ bl vf/kfu;e ds v/khu] fdlh dEiuh dk dksbZ 'ks;j jkT; ljdkj dks vf/kg`r fd;k tkrk gks ogk¡] dEiuh vf/kfu;e] 1956 (1 of 1956) esa vFkok dEiuh ds laxe vuqPNsnksa esa fdlh ckr ds vUrfoZ"V gksrs gq, Hkh] dEiuh rqjr ,sls 'ks;j dk varfjrh ds :i esa jkT; ljdkj dks jftLVj esa ntZ djsxhA
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बहार गजट (असाधारण)] 8 फरवर 2010 ¼5½ bl v/;k; ds v/khu /ku ;k laifÙk ;k nksuksa dk vf/kxzg.k ¼tCrh½ dh gjsd dk;Zokgh dk fu"iknu /kkjk&14 dh mi&/kkjk ¼1½ ds v/khu uksfVl rkfey fd;s tkus dh rkjh[k ls Ng ekg dh vof/k ds vUrxZr dj fn;k tk;xkA
¼6½ bl /kkjk ds v/khu ikfjr vf/kgj.k dk vkns'k] /kkjk&17 ds v/khu vihy] ;fn dksbZ gks] esa ikfjr vkns'k ds v/;/khu] vafre gksxk vkSj fdlh fof/k U;k;ky; esa ç'uxr ugha fd;k tk;xkA 16- vUrj.k dk vÑr vkSj 'kwU; gksukA & tgk¡] /kkjk&14 ds v/khu] uksfVl tkjh fd;s tkus ds ckn] mDr uksfVl esa fufnZ"V fdlh /ku ;k laifÙk ;k nksuksa dk fdlh Hkh rjhds ls vUrj.k fd;k tkrk gks] ogk¡ ,slk vUrj.k] bl vf/kfu;e ds v/khu dk;Zokfg;ksa ds ç;kstukFkZ] 'kwU; gksxk vkSj ;fn ,slk /ku ;k laifÙk ;k nksuksa /kkjk&15 ds v/khu ckn esa jkT; ljdkj dks vf/kgr̀ fd;k tkrk gks rks ,slk /ku ;k laifÙk ;k nksuksa dk vUrj.k vÑr vkSj 'kwU; ekuk tk;xkA
17- vihyA & ¼1½ bl v/;k; ds v/khu çkf/kÑr inkf/kdkjh ds fdlh vkns'k ls O;fFkr dksbZ O;fDr ml vkns'k dh rkjh[k ls rhl fnuksa ds Hkhrj mPp U;k;ky; esa vihy dj ldsxk ftlds fo:) vihy fd;k tkrk gksA
¼2½ bl /kkjk ds v/khu dksbZ vihy fd, tkus ij mPp U;k;ky; ,sls i{kdkjksa dks] tks og mfpr le>s] lquokbZ dk volj çnku djus ds i'pkr~ ;Fkksfpr vkns'k ikfjr dj ldsxkA
¼3½ mi&/kkjk ¼1½ ds v/khu dh xbZ dksbZ vihy fd, tkus dh rkjh[k ls vf/kekur% Ng ekg dh vof/k ds Hkhrj fu"ikfnr dj nh tk,xh vkSj ;fn fdlh vihy esa dksbZ LFkxu vkns'k ikfjr fd;k tkrk gks rks vihy ds fu"iknu dh fofgr vof/k ds ckn og ykxw ugha jg tk,xhA
18- dCtk esa ysus dh 'kfDrA &¼1½ tgk¡ bl vf/kfu;e ds v/khu] dksbZ /ku ;k lEifÙk ;k nksuksa jkT; ljdkj dks vf/kâr fd;k x;k gks ogka lEc) izkf/kdr̀ inkf/kdkjh izHkkfor O;fDr ds lkFk&lkFk fdlh vU; O;fDr dks] ftlds dCts esa /ku ;k lEifÙk ;k nksuksa gks] vkns'k nsxk fd og vkns'k rkehy fd;s tkus ds rhl fnukas ds Hkhrj mls lac) izkf/kd̀r inkf/kdkjh dks ;k bl fufeÙk mlds }kjk lE;d~ :i ls izkf/kdr̀ fdlh O;fDr dks vH;fiZr dj ns vFkok mldk dCtk ns ns ijUrq] bl fufeRr vkosnu fd, tkus ij rFkk viuk lek/kku dj ysus ij fd izHkkfor O;fDr iz'uxr lEifÙk esa fuokl dj jgk gS] izkf/kd̀r inkf/kdkjh mls mlls rRdky csdCtk djus ds cnys ,sls O;fDr dks fofufnZ"V lhfer vof/k ds fy, jkT; ljdkj dks cktkj nj ij fdjk;k dk Hkqxrku dj mldk dCtk j[kus dh vuqefr ns ldsxk vkSj mlds ckn og O;fDr ml lEifÙk dk dCtk lkSai nsxkA
¼2½ ;fn dksbZ O;fDr] mi&/kkjk&¼1½ ds v/khu fd, x, vkns'k dk ikyu djuk vLohdkj djrk gks ;k ikyu djus esa foQy jgrk gks rks izkf/kd̀r inkf/kdkjh ml lEifr dks dCtk esa ys ldsxk vkSj rr~ iz;kstukFkZ] ;Fkko;d cy dk iz;ksx dj ldsxkA
¼3½ mi&/kkjk ¼2½ esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] izkf/kdr̀ inkf/kdkjh] mi/kkjk ¼1½ esa fufnZ"V fdlh /ku ;k lEifr ;k nksuksa dk dCtk ysus ds iz;kstu ls] lgk;rk ds fy, fdlh iqfyl inkf/kdkjh dh lsok dh v/;is{kk dj ldsxk vkSj ,slh v/;is{kk dk vuqikyu djuk ml inkf/kdkjh dk vc)dkjh dRrZO; gksxkA 19- vf/kâr ¼tCr½ /ku vkSj laifÙk dh okilhA &tgk¡] /kkjk&15 ds v/khu fd, x;s vf/kgj.k vkns'k dks vihy esa mPp U;k;ky; }kjk mikUrfjr ;k fu"izHkkoh dj fn;k tkrk gks ;k tgk¡ izHkkfor O;fDr fo'ks"k U;k;ky; }kjk nks"keqDr dj fn;k tkrk gks] ogk¡ /ku ;k lEifÙk ;k nksuksa izHkkfor O;fDr dks okil dj fn;k tk,xk vkSj ;fn fdlh dkj.k ls lEifÙk okil djuk laHko u gks rks ml O;fDr dks bl izdkj vf/kgr̀] lEifÙk dh dher ds lkFk&lkFk vf/kgj.k dh rkjh[k ls ikap izfr'kr dh nj ls ifjxf.kr C;kt lfgr /ku dk Hkqxrku fd;k tk,xkA
v/;k; & IV
izdh.kZ 20- fooj.k esa xyrh ds fy, uksfVl ;k vkns'k dk vfof/kekU; ugha gksukA &bl vf/kfu;e ds v/khu tkjh ;k rkfey dksbZ uksfVl] dh xbZ dksbZ ?kks"k.kk vkSj ikfjr dksbZ vkns'k] mlesa mfYyf[kr lEifÙk ;k O;fDr ds fooj.k esa fdlh xyrh ds dkj.k vfof/kekU; ugha ekuk tk,xk] ;fn ;Fkk mfYyf[kr fooj.k ls ,slh lEifÙk ;k O;fDr dh igpku djus ;ksX; gksA
21- vf/kfu;e dk fdlh vU; fof/k ds vfrfjDr gksukA&bl vf/kfu;e ds mica/k rr~le; izoÙ̀k fdlh vU; fof/k ds vfrfjDr gksaxs u fd mldk vYihdj.k djus okyk vkSj blesa vUrfoZ"V dksbZ Hkh ckr fdlh yksdlsod dks ,slh fdlh dk;Zokgh ls] tks mlds fo:) bl vf/kfu;e ds vykok lafLFkr dh tk ldrh gks] fooftZr ugha djsxhA
22- vU; dk;Zokfg;ksa dk otZuA&/kkjk&9 vkSj 17 esa ;Fkk micaf/kr ds flok; rFkk fdlh vU; fof/k esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] /kkjk&15 ds v/khu fdlh /ku ;k lEifÙk ;k nksuksa dks vf/kg`r ¼tCr½ fd, tkus ds vkns'k dh ckcr fdlh U;k;ky; esa dksbZ okn ;k fof/kd dk;Zokgh pykus ;ksX; ugha gksxhA
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6 बहार गजट (असाधारण)] 8 फरवर 2010 23- ln~HkkoiwoZd dh xbZ dkjZokbZ ls laj{kkA—bl vf/kfu;e ds vuqlj.k esa ln~HkkoiwoZd dh xbZ ;k fd, tkus ds fy, vk'kf;r fdlh ckr ds fy, fdlh O;fDr ds fo:) dksbZ okn ;k dksbZ vfHk;kstu ;k dksbZ fof/kd dk;Zokgh ugha gksaxhA
24- fu;e cukus dh 'kfDrA—jkT; ljdkj bl vf/kfu;e ds ç;kstuksa dks dk;kZfUor djus ds fy,] vf/klwpuk }kjk] ;Fkko';d fu;ekoyh] ;fn dksbZ gks] cuk ldsxhA
25- /kkjk&3 ds v/khu vf/klwpukvksa dks rFkk /kkjk&5 ds v/khu ?kks"kukvksa dks iVy ij j[kukA—/kkjk&3 dh mi/kkjk ¼1½ ds v/khu tkjh gjsd vf/klwpuk rFkk /kkjk&5 dh mi/kkjk ¼1½ v/khu dh xbZ gjsd ?kks"k.kk] tkjh fd, tkus ;k cuk;s tkus ds ckn] ;Fkk'kh?kz] jkT; fo/kku eaMy ds le{k j[kh tk;xhA 26- v/;kjksgh çHkkoA &Hkz"Vkpkj fuokj.k vf/kfu;e] 1988 vkSj naM fof/k la'kks/ku v/;kns'k] 1944 vFkok rRle; çòÙk fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh vlaxrk dh fLFkfr esa bl vf/kfu;e ds mica/k vfHkHkkoh gksaxsA
———
8 Qjojh 2010 laŒ ,yŒthŒ&01&01@2009@yst% 12—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jk"Vªifr }kjk fnukad 21 tuojh 2010 dks vuqer fcgkj fo'ks"k U;k;ky; 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/kÑr ikB lE>kk tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
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[Bihar Act, 5, 2010]
THE BIHAR SPECIAL COURTS ACT, 2009
AN
ACT
Preamble.—To provide for the constitution of special courts for the speedy trial of certain class of offences and for confiscation of the properties involved. WHEREAS corruption is perceived to be amongst the persons holding public offices and public servants within the meaning of Section 2(c) of the Prevention of Corruption Act, 1988 in the State of Bihar;
AND, WHEREAS, the Government has sufficient reasons to believe that large number of persons, who have held or are holding public offices and are public servants within the meaning of Section 2(c) of the Prevention of Corruption Act, 1988 have accumulated vast property, disproportionate to their known sources of income by resorting to corrupt means;
AND, WHEREAS, it is obligation of the State to prosecute persons involved in such corrupt practices and confiscate their ill gotten assets.
AND, WHEREAS, the existing courts of Special Judges cannot reasonably be expected to bring the trials, arising out of those prosecutions, to a speedy termination and it is imperative for the efficient functioning of a parliamentary democracy and the institutions created by or under the Constitution of India that the aforesaid offenders should be tried with utmost dispatch;
AND, WHEREAS, it is necessary for the said purpose to establish Special Courts to be presided over by the persons who are or have been Sessions Judges/Additional Sessions Judges and it is also expedient to make some procedural changes whereby avoidable delay in the final determination of the guilt or innocence, of the persons to be tried, is eliminated without interfering with the right to a fair trial. BE, it enacted by the Legislature of State of Bihar in the Sixtieth Year of the Republic of India as follows: —
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बहार गजट (असाधारण)] 8 फरवर 2010
CHAPTER I
PRELIMINARY
1. Short title extent and Commencement.— (1) This Act may be called the Bihar Special Courts Act, 2009.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Definitions.—In this Act, unless the context otherwise requires:-
(a) 'Act'' means Prevention of Corruption Act, 1988.
(b) "authorised officer" means any serving officer belonging to Bihar Superior Judicial Service and who is or has been Session Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of section 13;
(c) "Code" means the Code of Criminal Procedure, 1973; (2 of 1974)
(d) "Declaration" in relation to an offence, means a declaration made under section-5 in respect of such offence;
(e) "Offence" means an offence of criminal misconduct which attracts application of Section-13(1)(e) of the Act either independently or in combination with any other provision of the Act or any of the provision of Indian Penal code. (49 of 1988)
(f) "Special Court" means a Special Court established under section 3; and
(g) Words and expressions used herein and not defined but defined in the Code or the Act shall have the meanings respectively assigned to them in the Code or the Act.
CHAPTER II
ESTABLISHMENT OF SPECIAL COURTS
3. Establishment of Special Courts- (1) The State Government shall, for the purpose of speedy trial of offence, by notification, establish as many Courts as considered adequate to be called Special Courts.
(2) A Special Court shall be presided over by a Judge to be nominated by the State Government with the concurrence of the Patna High Court.
(3) No person shall be qualified for nomination as a Judge of a Special Court unless he is a member of Bihar Superior Judicial Service and is or has been a Sessions Judge/Additional Sessions Judge in the State.
4. Cognizance of cases by Special Courts.— A Special Court shall take cognizance of and try such cases as are instituted before it or transferred to it under section 10.
5. Declaration of cases to Be dealt with under This Act.— (1) If the State Government is of the opinion that there is prima-facie evidence of the commission of an offence alleged to have been committed by a person, who has held or is holding public and is or has been public servant within the meaning of section 2(c) of the Prevention of Corruption Act, 1988 in the State of Bihar, the State Government shall make a declaration to that effect in every case in which it is of the aforesaid opinion.
(2) Such declaration shall not be called in question in any Court.
6. Effect of declaration.—(1) On such declaration being made, notwithstanding anything in the Code or any other law for the time being in force, any prosecution in respect of the offence shall be instituted only in a Special Court.
(2) Where any declaration made under section-5 relates to an offence in respect of which a prosecution has already been instituted and the proceedings in relation thereto are pending in a Court other than Special Court under this Act, such proceedings shall, notwithstanding anything contained in any other law for the time being in force, stand transferred to Special Court for trial of the offence in accordance with this Act.
7. Jurisdiction of Special Court as to Trial of Offences.— A Special Court shall have jurisdiction to try any person alleged to have committed the offence in respect of
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8 बहार गजट (असाधारण)] 8 फरवर 2010 which a declaration has been made under section 5, either as principal, conspirator or abettor and All of them can be jointly tried therewith at one trial in accordance with the Code.
8. Procedure And powers of Special Courts.— (1) A Special Court shall, in the trial of such cases, follow the procedure prescribed by the Code for the trial of warrant cases before a Magistrate.
(2) Save as expressly provided in this Act, the provisions of the Code and of the Prevention of Corruption Act, 1988(49 of 1988) shall, in so far as they are not inconsistent with the provisions of this Act, apply to the proceedings before a Special Court and for the purpose of the said provisions, the persons conducting a prosecution before a Special Court shall be deemed to be a Public Prosecutor.
(3) A Special Court may pass, upon any person convicted by it, any sentence authorised by law for the punishment of the offence of which such person is convicted.
9. Appeal against orders of Special Courts.— (1) Notwithstanding anything in the Code, an appeal shall lie from any judgment and sentence of a Special Court to the High Court of Patna both on facts and law.
(2) Except as aforesaid, no appeal or revision shall lie in any court from any judgment, sentence or order of a Special Court.
(3) Every appeal under this section shall be preferred within a period of thirty days from the date of judgment and sentence of a Special Court. Provided that the High Court may entertain an appeal after the expiry of the said period of thirty days if it is satisfied for reasons to be recorded in writing that the appellant had sufficient cause for not preferring the appeal within the period.
10. Transfer of Cases.— Notwithstanding the other provisions of this Act, it would be open to the High Court of Patna to transfer cases from one Special Court to another.
11. Special Court not bound to Adjourn a Trial.— (1) A Special Court shall not adjourn any trial for any purpose unless such adjournment is, in its opinion, necessary in the interests of justice and for reasons to be recorded in writing.
(2) The Special Court shall endeavour to dispose of the trial of the case within a period of one year from the date of its institutions or transfer, as the case may be.
12. Presiding Judge may act on evidence recorded By his Predecessor.—A Judge appointed under section 3 to preside over a Special Court may act on the evidence recorded by his predecessor or predecessors or partly recorded by his predecessor or predecessors and partly recorded by himself.
CHAPTER III
CONFISCATION OF PROPERTY
13. Confiscation of property.—(1) Where the State Government, on the basis of prima-facie evidence, have reasons to believe that any person, who has held or is holding public office and is or has been a public servant. has committed the offence, the State Government may, whether or not the Special Court has taken cognizance of the offence, authorise the Public Prosecutor for making an application to the authorised officer for confiscation under this Act of the money and other property, which the State Government believe the said person to have procured by means of the offence.
(2) An application under sub-section (1)—
(a) shall be accompanied by one or more affidavits, stating the grounds on which the belief, that the said person has committed the offence, is founded and the amount of money and estimated value of other property believed to have been procured by means of the offence; and
(b) shall also contain any information available as to the location for the time being of any such money and other property, and shall, if necessary, give other particulars considered relevant to the context.
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बहार गजट (असाधारण)] 8 फरवर 2010
14. Notice for Confiscation.— (1) Upon receipt of an application made under section 13 of this Act, the authorised officer shall serve a notice upon the person in respect of whom the application is made (hereafter referred to as the person affected) calling upon him within such time as may be specified in the notice, which shall not be ordinarily less than thirty days, to indicate the source of his income, earnings or assets, out of which or by means of which he has acquired such money or property, the evidence on which he relies and other relevant information and particulars, and to show cause as to why all or any of such money or property or both, should not be declared to have been acquired by means of the offence and be confiscated to the State Government .
(2) Where a notice under sub-section (1) to any person specifies any money or property or both as being held on behalf of such person by any other person, a copy of the notice shall also be served upon such other person.
(3) Notwithstanding anything contained in sub-section (1), the evidence, information and particulars brought on record before the authorised officer, by the person affected or the State Government shall be open to be rebutted in the trial before the special court provided that such rebuttal shall be confined to the trial for determination and adjudication of guilt of the offender by the special court under this Act.
15. Confiscation of property in certain cases.— (1) The authorised officer may, after considering the explanation, if any, to the show cause notice issued under section 14 and the materials available before it, and after giving to the person affected (and in case here the person affected holds any money or property specified in the notice through any other person, to such other person also) a reasonable opportunity of being heard, by order, record a finding whether all or any other money or properties in question have been acquired illegally.
(2) Where the authorised officer specifies that some of the money or property or both referred to in the show cause notice are acquired by means of the offence, but is not able to identify specifically such money or property, then it shall be lawful for the authorised officer to specify the money or property or both which, to the best of his judgment, have been acquired by means of the offence and record a finding, accordingly, under sub-section (1).
(3) Where the authorised officer records a finding under this section to the effect that any money or property or both have been acquired by means of the offence, he shall declare that such money or property or both shall, subject to the provisions of this Act, stand confiscated to the State Government free from all encumbrances:
Provided that if the market price of the property confiscated is deposited with the authorised officer, the property shall not be confiscated.
(4) Where any share in a Company stands confiscated to the State Government under this Act, then, the Company shall, notwithstanding anything contained in the Companies Act, 1956 (1 of 1956) or the Articles of Association of the Company, forthwith register the State Government as the transferee of such share.
(5) Every proceeding for confiscation of money or property or both under his Chapter shall be disposed of within a period of six months from the date of service of the notice under sub-section(1) of section-14.
(6) The order of confiscation passed under this section shall, subject to the order passed in appeal, if any, under section 17, be final and shall not be called in question in any Court of law.
16. Transfer To be null And void.—Where, after the issue of a notice under section 14, any money or property or both referred to in the said notice are transferred by any mode whatsoever, such transfer shall, for the purposes of the proceedings under this Act, be void and if such money or property or both are subsequently confiscated to the State Government under section 15, then, the transfer of such money or property or both shall be deemed to be null and void.
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17. Appeal.— (1) Any person aggrieved by any order of the authorised officer under this Chapter may appeal to the High Court within thirty days from the date on which the order appealed against was passed.
(2) Upon any appeal preferred under this section the High Court may, after giving such parties, as it thinks proper, an opportunity of being heard, pass such order as it thinks fit.
(3) An appeal preferred under sub-section (1) shall be disposed of preferably within a period of six months from the date it is preferred, and stay order, if any, passed in an appeal shall not remain in force beyond the prescribed period of disposal of appeal.
18. Power to take possession.— (1) Where any money or property or both have been confiscated to the State Government under this Act, the concerned authorised officer shall order the person affected, as well as any other person, who may be in possession of the money or property or both to surrender or deliver possession thereof to the concerned authorised officer or to any person duly authorised by him in this behalf, within thirty days of the service of the order:
Provided that the authorised officer, on an application made in that behalf and being satisfied that the person affected is residing in the property in question, may instead of dispossessing him immediately from the same, permit such person to occupy it for a limited period to be specified on payment of market rent to the State Government and thereafter, such person shall deliver the vacant possession of the property.
(2) If any person refuses or fails to comply with an order made under sub-section (1), the authorised officer may take possession of the property and may, for that purpose, use such force as may be necessary.
(3) Notwithstanding anything contained in sub-section (2) the authorised officer may, for the purpose of taking possession of any money or property or both referred to in sub-section (1), requisition the service of any police officer to assist and it shall be the bounden duty of such officer to comply with such requisition.
19. Refund of Confiscated money or property.—Where an order of confiscation made under section 15 is modified or annulled by the High Court in appeal or where the person affected is acquitted by the Special Court, the money or property or both shall be returned to the person affected and in case it is not possible for any reason to return the property, such person shall be paid the price thereof including the money so confiscated with the interest at the rate of five percent per annum thereon calculated from the date of confiscation.
CHAPTER IV
MISCELLANEOUS
20. Notice or Order not to be invalid for error in description.— No notice issued or served, no declaration made and no order passed, under this Act shall be deemed to be invalid by reason of any error in the description of the property or person mentioned therein, if such property or person is identifiable from the description so mentioned.
21. Act to be in addition to any other law.—The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force, and nothing contained herein shall exempt any public servant from any proceeding which might, apart from this Act, be instituted against him.
22. Bar to other Proceedings.—Save as provided in sections 9 and 17 and notwithstanding anything contained in any other law, no suit or other legal proceedings shall be maintainable in any Court in respect of any money or property or both ordered to be confiscated under section 15.
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बहार गजट (असाधारण)] 8 फरवर 2010
23. Protection of action taken in good faith.—No suit, prosecution or other legal proceedings shall lie against any person for anything in good faith done or intended to be done in pursuance of this Act.
24. Power to Make rules.—The State Government may, by notification, make such rules, if any, as it may deem necessary for carrying out the purposes of this Act.
25. Notifications under section 3 and declarations under section 5 to be laid.— Every notification made under sub-section (1) of section 3 and every declaration made under sub-section (1) of section 5 shall be laid, as soon as may be, after they are made, before the State Legislature.
26. Overriding effect.—Notwithstanding anything in the Prevention of Corruption Act, 1988 and the Criminal Law Amendment Ordinance, 1944 or any other law for the time being in force, the provisions of this Act shall prevail in case of any inconsistency. By order of the Governor Of Bihar,
MAZHAR IMAM,
Incharge Secretary. ———
अधी+क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु1ित। बहार गजट (असाधारण) 93-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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