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Bihar act 016 of 2011 : Bihar Staff Selection Commission (Amendment) Act, 2011

िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 23 भाि 1933 (श0) (संंंं0 पटना 508) पटना, बुधवारुुु , 14 िसत+ बर 2011 fof/k foHkkx

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14 flrEcj 2011

la0 ,y0th0&1&19@2011@yst% 173 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 10 flrEcj] 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

[fcgkj vf/kfu;e 16] 2011]

fcgkj deZpkjh p;u vk;ksx ¼la'kks/ku½ vf/kfu;e] 2011

izLrkouk%&fcgkj deZpkjh p;u vk;ksx vf/kfu;e] 2002 ¼fcgkj vf/kfu;e&7] 2002½ [fcgkj deZpkjh p;u vk;ksx ¼la'kks/ku½ vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 26] 2007½ }kjk ;Fkkla'kksf/kr] esa la'kks/ku djus ds fy, 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] ;Fkk&

1- laf{kIr uke] foLrkj ,oa izkjEHkA&¼1½ ;g vf/kfu;e fcgkj deZpkjh p;u vk;ksx ¼la'kks/ku½ vf/kfu;e] 2011 dgk tk ldsxkA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g rqjar izo`Ùk gksxkA

2- fcgkj vf/kfu;e 7] 2002 dh /kkjk&3 dh mi&/kkjk ¼1½ dk izfrLFkkiuA&mDr vf/kfu;e dh /kkjk&3 dh mi&/kkjk ¼1½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh%&

^^¼1½ fcgkj deZpkjh p;u vk;ksx dk xBu ,d v/;{k ,oa jkT; ljdkj }kjk ;Fkk fu/kkZfjr la[;k esa lnL;ksa dks feykdj gksxkA^^

1

2 बहार गजट (असाधारण), 14 िसत+ बर 2011 3- fcgkj vf/kfu;e 7] 2002 dh /kkjk&5 dk izfrLFkkiuA&mDr vf/kfu;e dh /kkjk&5 fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh%&

^^5- lsok,W@laoxZ@in ftuds fy, fu;qfDr gsrq vk;ksx vuq'kalk dj ldsxkA&vk;ksx] fu;ekoyh esa ;Fkkizko/kkfur #- 4800 ¼pkj gtkj vkB lkS #i;s½ xzsM&is ¼le;≤ ij ;Fkk iqujhf{kr½ ls de xzsM&is okys] jkT; ljdkj ,oa blds {ks=h; dk;kZy;ksa ds v/khu lHkh lkekU;@rduhdh@xSj rduhdh lsokvksa@laoxksZ@inksa ij fu;qfDr gsrq vuq'kalk dj ldsxkA^^

4- fcgkj vf/kfu;e 7] 2002 dh /kkjk&9 dh mi&/kkjk ¼2½ dk izfrLFkkiuA&mDr vf/kfu;e dh /kkjk&9 dh mi&/kkjk ¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh%&

^^¼2½ vk;ksx ds v/;{k] vk;ksx ds lnL;ksa esa ls fdlh ,d lnL; dks ijh{kk fu;a=d ds mÙkjnkf;Ro ,oa vU; lnL;ksa esa ls fdlh ,d lnL; dks iz'kklfud 'kk[kk ds mÙkjnkf;Ro lkSai ldsaxkA^^ fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

14 flrEcj 2011

la0 ,y0th0&1&19@2011@174@yst%A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 10 flrEcj] 2011 dks vuqer fcgkj deZpkjh p;u vk;ksx 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 [kaM ¼3½ 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]

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ljdkj ds lfpoA

[Bihar Act 16, 2011]

BIHAR STAFF SELECTION COMMISSION (AMENDMENT) ACT, 2011

AN

ACT

Preamble:—To amend the Bihar staff selection commission Act 2002 (Bihar Act 7, 2002) as amended by Bihar staff selection commission (Amendment) Act 2007 (Bihar Act 26, 2007).

Be it enacted by the legislature of state of Bihar in the sixty two year of the Republic of India as follows:-

1. Short title extent and commencement.—(1) This Act may shall be called the Bihar Staff Selection commission (Amendment) Act 2011.

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

(3) It shall come into force at once.

2. Substitution of sub-section (1) of section-3 of Bihar Act 7, 2002.—Sub- section (1) of section -3 of the said Act shall be substituted by the following:-

"(i) Bihar staff selection commission shall be constituted consisting of a chairman and number of members as determined by the State Government."

3. Substitution of section- 5 of Bihar Act 7, 2002.—Section -5 of the said Act shall be substituted by the following:-

"5. Services/Cadre/Posts/for which The commission may recommend for appointment:—The commission may recommend for appointments to all General/Technical/non technical services/ cadres/ posts under the State Government and its field offices having grade-pay less than Rs.4800 grade pay (Rs four thousand eight hundred) (as revised from time to time) and as provided in the Rules.''

4. Substitutions of sub-section (2) of section 9 of the said Act.—Sub-section (2) of section 9 of the said Act shall be substituted by the following:—

2

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बहार गजट (असाधारण), 14 िसत+ बर 2011

"(2) The Chairman of the Commission may entrust the responsibilities of the Controller of the Examinations to any one of the members and the responsibilities of the Administrative Section to any one of the other members"

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अधी,क, सिचवालय मुिणालय,

बहार, पटना ारा ूकािशत एवं मु1ित।

बहार गजट (असाधारण) 508-571+400-ड0ट0पी0।

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

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