Bihar act 024 of 2012 : Bihar State Mela Authority (Amendment) Act, 2012

Department
  • REVENUE & LAND REFORMS DEPARTMENT
Ministry
  • Ministry of Vidhai
Summary

no

Enforcement Date

31 Mar 1965

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िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 6 पौष 1934 (श0)

(संंंं0 पटना 698) पटना, वहृः पृृृ ितवार, 27 -दस/ बर 2012 fof/k foHkkx

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27 fnlEcj 2012

la0 ,y0th0&1&19@2012@446@yst%A —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 25 fnlEcj] 2012 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA

fcgkj jkT; esyk izkf/kdkj ¼la'kks/ku½ vf/kfu;e] 2012

[fcgkj vf/kfu;e 24] 2012]

fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 20] 2008½ dk la'kks/ku djus ds fy, vf/kfu;e A

Hkkjr x.kjkT; ds frjlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&

1- laf{kIr uke] foLrkj ,oa izkjaHkA& ¼1½ ;g vf/kfu;e fcgkj jkT; esyk izkf/kdkj ¼la'kks/ku½ vf/kfu;e] 2012 dgk tk ldsxkA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g rqjUr izo`Ùk gksxkA

2- fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 20] 2008½ dh /kkjk&2 esa la'kks/kuA& mDr vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼³½] ¼t½] ¼>½] ¼´½ rFkk ¼V½ foyksfir dh tk;sxhA 3- fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 20] 2008½ dh /kkjk&5 esa la'kks/ku A& vf/kfu;e dh /kkjk&5 fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %& ^^5- ¼1½ mik/;{k rFkk lnL;ksa dks muds in ls gVk;k tkuk A& jkT; ljdkj mik/;{k vFkok fdlh lnL; dks izkf/kdkj ls gVk ldsxh tks mldh jk; esa &

¼d½ dk;Z djus ls bUdkj djrk gks] ;k

¼[k½ dk;Z djus esa vleFkZ gks x;k gks] ;k

1

¼x½ vius in dk bl izdkj nq:i;ksx djrk gks ftlls fd yksd ;k ljdkj ds fgr esa mldk in ij cus jguk gkfudkjd gks] ;k

¼?k½ mik/;{k vFkok lnL; ds :i esa cus jguk vU;Fkk vuqi;qDr gksA ¼2½ mik/;{k vFkok lnL;] jkT; ljdkj dks lacksf/kr viuh gLrfyf[kr lwpuk ds }kjk viuk in R;kx dj ldrk gS %

ijUrq mik/;{k ;k xSj ljdkjh lnL; tcrd mldks jkT; ljdkj }kjk igys inR;kx djus dh vuqefr ugha nh tk,] ,slh lwpuk izkfIr ds rhu ekg dh lekfIr rd ;k tc rd mlds mÙkjkf/kdkjh ds :i esa lE;d~ :i ls fu;qDr O;fDr mldk in /kkfjr ugha djrk gS] ;k mldh inkof/k tcrd lekIr u gks tk,] tks Hkh igys gks] vius in ij cuk jgsxkA**

4- fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 20] 2008½ dh /kkjk&26 esa la'kks/ku A& mDr vf/kfu;e dh /kkjk&26 ds oÙkZeku izko/kku dk la[;kadu mi&/kkjk&¼1½ ds :i esa gksxk rRi'pkr~ ,d ubZ mi&/kkjk&¼2½ fuEu :i esa tksM+h tk,xh %&

^^¼2½ bl /kkjk ds v/khu cuk izR;sd fu;e] cuus ds i'pkr~ ;Fkk'kh?kz jkT; fo/kku eaMy ds izR;sd lnu esa tc og l= esa gks] dqy pkSng fnuksa dh dkykof/k rd] tks ,d gh l= esa lekfo"V gks ;k nks mÙkjorhZ l=ksa esa] j[kk tk;sxk] vkSj ;fn ftl l= esa bls j[kk tk;] ml l= ds ;k mlds Bhd i'pkroÙkhZ l= ds volku ds iwoZ nksuksa lnu fu;e esa dksbZ mikarj.k djus ij lger gksa vFkok nksuksa lnu lger gksa fd fu;e cuk;k gh u tk;] rks rnqijkUr fu;e] ;FkkfLFkfr] ,sls mikarfjr :i esa gh izHkkoh ;k fu"izHkkoh gksxk] fdUrq ,sls mikUrj.k ;k fu"izHkkoh gksus ls ml fu;e ds v/khu iwoZ esa fd, x;s fdlh dk;Z dh fof/kekU;rk ij dksbZ izfrdwy izHkko u gksxkA**

27 fnlEcj 2012

la0 ,y0th0&1&19@2012@447@yst%A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 25 fnlEcj 2012 dks vuqer fcgkj jkT; esyk izkf/kdkj ¼la'kks/ku½ vf/kfu;e] 2012 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]

fouksn dqekj flUgk]

ljdkj ds lfpoA

The Bihar State Mela Authority (Amendment) Act, 2012 [Bihar Act 24, 2012]

AN

ACT

To Amend The Bihar State Mela Authority Act, 2008. (Bihar Act 20, 2008)

Be it enacted by the Legislature of The State of Bihar in the sixty third year of the Republic of India as follows:-

1. Short title, extent and commencement .- (1) This Act may be called "The Bihar State Mela Authority (Amendment) Act, 2012.

(2) It shall extend to the whole of the State of Bihar. (3.) It shall come into force at once.

2. Amendment in Section-2 of the Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008).- Sub-Section (e), (h), (i), (j) and (k) of Section -2 of the Act shall be deleted.

3. Amendment in section-5 of the Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008).-

Section-5 of the said Act shall be substituted as follows :-

"5. (1) Removal of Vice-Chairman and members from their Offices.-The State Government may remove from the Authority Vice-Chairman or any member who in its opinion-

(a) refuses to act, or

(b) has become incapable to act, or

2

(c) has so abused his office as to render his continuance in office detrimental to public or Government interest, or

(d) is otherwise unsuitable to continue as Vice-Chairman or a Member.

(2) The Vice-Chairman or Member may, by notice in writing under his hand addressed to the State Government resign his office;

Provided that the Vice-Chairman or other Non-Government Member shall, unless he is permitted by the State Government to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of terms of Office whichever is earliest."

4. Amendment in Section-26 of the Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008).- The present provision of Section-26 of the said Act shall be numbered as Sub- Section (1) thereafter a new Sub-Section (2) shall be added as follows :-

"(2) Every Rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature, while it is in Session for a total period of 14 days which may be comprised in one Session or in two successive Sessions and if, before the expiry at the Session in which it is so laid in the Session immediately following, both the Houses agree in making any modification in the Rule or both the Houses agree that the Rule should not be made, the Rule shall thereafter have effect only in such modified form or be at no effect as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Rule."

fcgkj&jkT;iky ds vkns'k ls]

fouksn dqekj flUgk]

ljdkj ds lfpoA

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अधी0क, सिचवालय मुिणालय,

बहार, पटना ारा ूकािशत एवं मु-ित।

बहार गजट (असाधारण) 698-571+400-ड0ट0पी0।

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

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