िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 6 वैशाखैैै 1932 (श0) (संंंं0 पटना 291) पटना, सोमवार, 26 अूील 2010 fof/k foHkkx
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vf/klwpuk,a
26 vizhy 2010
la0 ,y0th0&1&16@2010@yst&132 —fcgkj fo/kku eaMy dk fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 12 vizhy 2010 dks vuqefr ns pqds gSa] blds }kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
ljdkj ds lfpoA
[fcgkj vf/kfu;e 14] 2010]
nh?kk vftZr Hkwfe cUnkscLrh vf/kfu;e] 2010
izLrkoukzzz %& p¡wWafd] ukxfjdksa ds fy;s 'kgjh vkokl dh lqfo/kk,¡ fodflr djus rFkk miyC/k djus ds mís'; ls fcgkj jkT; vkokl cksMZ] dkuwuh fudk;] ds fy;s iVuk uxj fuxe ds varxZr nh?kk esa fcgkj ljdkj }kjk 1024-52 ,dM+ Hkwfe vftZr dh x;h Fkh]
p¡wWafd] dfri; Hkw&/kkfj;ksa }kjk vtZu izfØ;k dks pqukSrh nh x;h Fkh vkSj ekeyk Hkkjr ds mPpre U;k;ky; rd x;k] ftlesa vtZu dh izfØ;k dks lgh Bgjk;k x;k]
p¡wWafd] vtZu iwjk fd;k x;k Fkk vkSj vf/kfu.kZ; lquk;k x;k Fkk]
p¡wWafd] vtZu vkSj fodkl dh ykxr dks iwjk djus ds fy;s cksMZ us dfri; fucaZ/kuksa vkSj 'kRrksaZ ij foRrh; laLFkkuksa ls C;kt ;qDr _.k fy;k]
p¡wWafd] cksMZ us vtZu ykxr en esa yxHkx 17-42 djksM+ #i;s dh jkf'k lekgj.kky;] iVuk esa tek dh gS] p¡wWafd] vtZu dh yach izfØ;k ds nkSjku rFkk vtZu ds ckn Hkh iwoZ ds Hkw&Lokfe;ksa us] bl ckr ds gksrs gq, Hkh fd ,sls Hkw&/kkfj;ksa dks varfje Hkwfe esa dksbZ gd ugha gS] vizkf/kdr̀
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2 बहार गजट (असाधारण)] 26 अूील 2010 p¡wWafd] chrs le; esa mDr vftZr Hkwfe dk yxHkx 600 ,dM+ dk cM+k fgLlk vizkf/kdr̀
p¡wWafd] flok; NksVs {ks= esa ;=&r= vizkf/kdr̀ fuekZ.k ds] 'ks"k vftZr Hkwfe esa ls yxHkx 400 ,dM+ esa ls vf/kdka'kr% vizkf/kdr̀ fuekZ.k ls eqDr gS]
p¡wWafd] vftZr Hkwfe ij izLrkfor vkokl ;kstuk ds fu"iknu esa jkT; ljdkj vkSj bldh ,tsafl;ksa dh vksj ls fuf"Ø;rk cjrs tkus dk vfHkdFku djrs gq, ,d lkekftd laxBu us o"kZ 1987 esa iVuk mPp U;k;ky; ds le{k yksd fgr eqdnek nk;j fd;k x;k Fkk]
p¡wWafd] iVuk mPp U;k;ky; us vizkf/kdr̀ vf/kHkksfx;ksa dks gVkus rFkk vftZr Hkwfe ls dkVdj cuk;s x;s Hkw&[kaMksa dk vkoaVu fofHkUu dksfV;ksa ds vkosndksa dks djus ds laca/k esa rFkk vftZr Hkwfe ij izLrkfor vkokl ;kstuk ds fu"iknu ds laca/k esa le;≤ ij vusd vkns'k ikfjr fd;k vkSj rnuqlkj iVuk mPp U;k;ky; ds mDr vkns'kksa ds v/khu cksMZ }kjk izLrkfor vkokl ;kstuk ds fu"iknu ds fy;s jkT; ljdkj] ftyk iz'kklu dh lgk;rk ls lHkh laHkkfor dne mBk;s x;s fdUrq eq[;r% iwoZ ds Hkw&Lokfe;ksa dh nqjfHklaf/k esa vizkf/kdr̀ vf/kHkksfx;ksa ds vR;f/kd izfrjks/k ds dkj.k os lHkh fujFkZd lkfcr gq,A QyLo:i fof/k&O;oLFkk dh xaHkhj leL;k mRiUu gks x;h]
p¡wWafd] mDr rF;xr fLFkfr dks /;ku esa j[krs gq, iVuk mPp U;k;ky; us Hkh ekuk fd jkT; ljdkj vkSj cksMZ ds v/khu ds Hkw[kaMksa dk vkoaVu ds fy;s ,slh Ldhe cukus dk iz;kl fd;k tk,] ftlesa vizkf/kdr̀ vf/kHkksfx;ksa vkSj vkosndksa dk fgr lfEefyr gks]
pw¡fd] iwoZ ds Hkw&Lokeh us vH;kosnu fd;k gS rFkk Hkw&vtZu vf/kfu;e dh /kkjk&4 ds v/khu vf/klwpuk dh rkjh[k dks izpfyr cktkj ewY; fuEurj gksus ds dkj.k vkSj rRi'pkr~ vftZr Hkwfe ds ewY;kadu esa rhoz of̀) gksus ds dkj.k vfrfjDr jkf'k dh ek¡x dh gS]
p¡wWafd] ;g lehphu le>k tkrk gS fd laiw.kZ vftZr {ks= dks nks dksfV;ksa esa oxhZdr̀ fd;k tk;] ,d og tks vf/kdka'kr% vizkf/kdr̀ vf/kHkksx esa gS vkSj nwljk og ftlesa ls vf/kdka'kr% vizkf/kdr̀ vf/kHkksx@vf/kxzg.k ls eqDr gS] ek= ;=&r= NksVs&NksVs {ks= esa dqN fuekZ.k fd;k x;k gS]
p¡wWafd] ijs'kkuhokyh bl leL;k ds lek/kku ds eísutj Hkwfe dh cUnkscLrh rFkk [kkyh {ks= dks dCtk esa ysus ds fy;s ;g ykfteh ekuk x;k gS fd cksMZ dks vFkok fdlh vU; fo'ks"k iz;kstu ek/;e dks izkf/kdr̀ djus okyh fof/k cukbZ tk;] Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& v/;k;&I
izkjafHkd
1- laf{kIr uke] foLrkj vkSj izkjaHkAa S z aa S z aa S z a & ¼1½ ;g vf/kfu;e nh?kk vftZr Hkwfe cUnkscLrh vf/kfu;e] 2010 dgk tk ldsxkA ¼2½ ;g ml rkjh[k ls izo`Rr gksxk tks ljdkj jkti= esa vf/klwpuk }kjk fu;r djsaA
¼3½ ;g fcgkj jkT; vkokl cksMZ ds iz;kstukFkZ nh?kk] iVuk esa ljdkj }kjk vftZr lEiw.kZ 1024-52 ,dM+ Hkwfe ij ykxw gksxkA
2- ifjHkk"kk,¡A& tc rd fo"k; ;k lanHkZ esa dksbZZ izfrdwy ckr u gks] bl vf/kfu;e esa &
¼d½ ^^ vftZr Hkwfe ^^ ls vfHkizsr gS] fcgkj jkT; vkokl cksMZ ds iz;kstukFkZ nh?kk] iVuk esa fcgkj jkT; }kjk vftZr 1024-52 ,dM+ Hkfe]
¼[k½ ^^vkoafVrh^^ ls vfHkizsr gS fcgkj jkT; vkokl cksMZ ¼vkoklh; Hkw&lEink dk izca/ku ,oa fuLrkj½ fofu;ekoyh] 1983 ds v/khu ;Fkk ifjHkkf"kr vkoafVrhA
¼x½ ^^vkosnd^^ ls vfHkizsr gS oSls O;fDr@O;fDr;ksa ftUgksaus cksMZ ds ikl vfxze /ku ds lkFk fofgr izfØ;k }kjk nh?kk esa vftZr Hkwfe esa Hkw[k.M@edku@Q~ySV ds vkoaVu ds fy, vkosnu fn;k gksA
¼?k½ ^^izkf/kdkj^^ ls vfHkizsr gS bl vf/kfu;e dh /kkjk&9 ds v/khu xfBr izkf/kdkjA
¼M-½ ^^ cksMẐ ^ ls vfHkizsr gS fcgkj jkT; vkokl cksMZ vf/kfu;e] 1982 ds v/khu xfBr fcgkj jkT; vkokl cksMZ A ¼p½ ^^Hkou^^ esa lfEefyr gS dksbZ lajpuk ;k lajpuk dk Hkkx] tks vkoklh; okf.kfT;d ;k vU; iz;kstuksa gsrq vftZr Hkwfe esa mi;ksx ds fy;s vk'kkf;r gksA
¼N½ ^^v/;{k ¼ps;jeSu½** ls vfHkizsr gS cksMZ dk v/;{kA
¼t½ ̂^v/;{k ¼ps;jijlu½** ls vfHkizsr gS izkf/kdkj dk v/;{kA
¼>½ ^^izfriwfrZ** ls vfHkizsr gS Hkw&vtZu vf/kfu;e ds mica/k ds vuqlkj fd;s x;s vf/kfu.kZ; ds v/khu iwoZ ds Hkw&Lokfe;ksa dks mudh lqlaxr Hkwfe ds vtZu ds fo:) Hkqxrku dh x;h@Hkqxrs; jdeA
¼¥½ ^^iwoZ ds Lokeh^^ esa ,sls O;fDr lfEefyr gSa ftudh Hkwfe cksMZ ds iz;kstukFkZ nh?kk] iVuk esa fcgkj jkT; }kjk vftZr dh x;h FkhA
¼V½ ^^vuqxzg jkf'k^^ ls vfHkizsr gS] Hkw&vtZu vf/kfu;e ds mica/kksa ds vuqlkj mUgsa iwoZ esa Hkqxrku dh x;h@Hkqxrs; izfriwfrZ ds vfrfjDr] cksMZ ds fy;s vftZr mudh lqlaxr Hkwfe ds fo#) jftLVªhdr̀ foØ; foys[k ds ek/;e ls vFkok fdlh vU; fyf[kr fy[kr ds ek/;e ls iwoZ ds Hkw&Lokfe;ksa ;k muds varfjfr;ksa dks Hkqxrku dh tkus okyh cksMZ }kjk fu/kkZfjr ,oa ljdkj }kjk vuqeksfnr jkf'kA
¼B½ ^^izca/k funs'kd^^ ls vfHkizsr gS cksMZ dk izca/k funs'kdA
¼M½ ^^ljdkj^^ ls vfHkizsr gS jkT; ljdkjA
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बहार गजट (असाधारण)] 26 अूील 2010 ¼<½ ^^fofgr^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu cuk;s x;s fu;e ;k fd;k x;k vkns'k ;k tkjh vf/klwpukA ¼.k½ ^^fu;ekoyh^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu cukbZ x;h fu;ekoyhA ¼r½ ^^Ldhe^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu cukbZ x;h LdheA
¼Fk½ ^^lfpo^^ ls vfHkizsr gS cksMZ ds lfpoA
¼n½ ^^lsVyh^^ ls vfHkizsr gS ,slk vizkf/kd`r vf/kHkksxh tks okf.kfT;d Hkou ;k vkoklh; Hkou fuekZ.k lfgr vftZr Hkwfe ds vuf/kdr̀ vf/kHkksxh gS vkSj ftlds ftEes vftZr Hkwfe dk Hkkx vkoklh; edku ;k okf.kfT;d Hkou ds fuekZ.k ds lkFk vizkf/kdr̀ n[ky esa ik;k x;k vkSj og bl vf/kfu;e dh /kkjk&3 ds v/khu iznRr 'kfDr;ksa dk iz;ksx djrs gq, cksMZ }kjk cukbZ x;h Ldhe ds v/khu mlds }kjk cUnkscLr fd;k x;kA ¼/k½ ^^cUnkscLrh^^ ls vfHkizsr gS cksMZ dh nh?kkokyh Hkwfe dh lsVyh dks cUnkscLrh tks mu yksxksa ds dCts esa gS tks u rks vkosnd gSa vkSj u cksMZ }kjk vkoaVu izkIr fdUrq vkoklh; edku] dksbZ vU; vkoklh;@okf.kfT;d fuekZ.k dj fy;k gS] ftldh cUnkscLrh cuk;h x;h Ldhe ds v/khu dh tk ldsxhA
¼u½ ^^cUnkscLrh izHkkj** ls vfHkizsr gS bl vf/kfu;e dh /kkjk&3 ds v/khu cUnkscLrh ds fy, Ldhe cukrs le; cksMZ }kjk vo/kkfjr rFkk jkT; ljdkj }kjk vuf/kdr̀ vf/kHkksxh ds v/khu vftZr Hkwfe ds Hkkx dks cUnkscLrh ds fy, vuqeksfnr vkSj cksMZ }kjk lEc) vuf/kdr̀ vf/kHkksxh ls izHkkfjr dh tkus okyh jdeA ¼i½ ^^jkT;^^ ls vfHkizsr gS fcgkj jkT;
¼Q½ ^^varfjrh** ls vfHkizsr gS og O;fDr@os O;fDr ftUgsa vftZr Hkwfe ds vtZu ds i'pkr~ fyf[kr fy[kr@fy[krksa ds ek/;e ls iwoZ ds laca) Hkw&Lokeh@Hkw&Lokfe;ksa }kjk vftZr Hkwfe ls Hkw&[k.M@Hkw&[k.Mksa dk vUrj.k fd;k x;k gSA
¼c½ ^^vizkf/kdr̀ vf/kHkksxh^^ esa os O;fDr lfEefyr gSa tks vftZr Hkwfe ds vtZu ds i'pkr~ jftLVªhdr̀ foØ; foys[k ;k fdlh vU; fyf[kr fy[kr ds ek/;e ls Hkw[kaMksa dk fof/k fo#) Ø; dj ml Hkwfe ij fdlh oS/k gd vkSj fof/kd izkf/kdkj ds fcuk vkoklh; edku@okf.kfT;d Hkou fuekZ.k dj cl x;s gSaA
¼Hk½ ^^lsDVj^^ ls vfHkizsr gS fcgkj jkT; vkokl cksMZ vf/kfu;e] 1982 ds v/khu cksMZ }kjk vftZr Hkwfe ds fy, rS;kj vfHkU;kl ;kstuk esa funsf'kr ckjg vklikl lsDVjA
v/;k;&AA
3- Ldhe cukus vkSj mls dk;kZfUor djus dh cksMZ dh 'kfDr;kWaAs S s Z s s Z W as S s Z s s Z W as S s Z s s Z W a &bl vf/kfu;e ds mica/kksa ds v/;/khu rFkk jkT; ljdkj ds vuqeksnu ds v/;/khu] fcgkj jkT; vkokl cksMZ vf/kfu;e] 1982 ds v/;k;&IX ;k bl vf/kfu;e ds mica/k ds izfrdwy] fdlh vU; fof/k esa fd;s x;s mica/kksa ds gksrs gq, Hkh] ,sls fucaZ/kuksa vkSj 'kRrksZa ij] tks cksMZ Ldhe ds izoRrZu vkSj dk;kZUo;u ds fy;s leqfpr vkSj U;k;ksfpr le>s] lqlaxr vf/kHkksxh dks vizkf/kdr̀ vf/kHkksx okys lqlaxr {ks= dk vkSipkfjd vkoaVu vizkf/kdr̀ vf/kHkksxh ds i{k esa djds vftZr Hkwfe dh cUnkscLrh ds fy;s Ldhe cuk,xk;
ijUrq] jkT; ljdkj ds iwoZ vuqeksnu ls cksMZ cUnkscLrh izHkkj vkSj vuqxzg jkf'k Hkh vo/kkfjr djsxk%&
ijUrq ;g vkSj fd] dksbZ Ldhe cukrs le; cksMZ] C;kt vkSj fodkl izHkkjksa ds Hkqxrku lfgr Hkw&vtZu dh ykxr olwy
djus ds vius vf/kdkj ij izfrdwy izHkko Mkys fcuk] fuEufyf[kr ekunaM ij Hkh fopkj djsxk &
¼d½ jktLo ds fgr esa rFkk vizkf/kdr̀ vf/kHkksfx;ksa ds fgr esa cksMZ ml O;fDr@mu O;fDr;ksa dks Hkwfe cUnkscLr dj ldsxk] ftUgksaus cksMZ dh Hkwfe ij vkoklh; edku ;k okf.kfT;d Hkou dk fuekZ.k dj dCtk fd;s gq;s gSa]
¼[k½ cksMZ iwoZ ds mu Hkw&Lokfe;ksa ;k muds varfjfr;ksa ds fgr ij Hkh fopkj dj ldsxk tks vH;kifRr ds v/khu
izfriwfrZ dh jde izkIr djus ls oafpr jgs gSa vkSj ftUgksaus viuk dCtk fufuZfgr dj fn;k gks vkSj vH;kifRr
ds v/khu rFkk Hkw&vtZu vf/kfu;e dh /kkjk&4 ds v/khu vf/klwpuk ds rkjh[k dks izpfyr ewY; ls vftZr Hkwfe
dk cktkj ewY; de jgus ds dkj.k izfriwfrZ dh jde izkIr djus ls oafpr jgs A
¼x½ cksMZ vizkf/kdr̀ vf/kHkksfx;ksa ds i{k esa cUnkscLrh izHkkj vo/kkfjr djus dk gdnkj gksxk rFkk vtZu dh ykxr] _.k ij C;kt] fodkl izHkkj] iwoZ ds Hkw&/kkfj;ksa ;k varfjfr;ksa dks Hkqxrku dh tkusokyh vuqxzg jde rFkk
vkoafVrh@vkosndksa }kjk tek dh x;h jkf'k dh C;kt lfgr okilh vkfn vo;oksa dks /;ku esa j[ksxk]
ijUrq ,sls vizkf/kdr̀ vf/kHkksfx;ksa dh bfDoVh vkSj ekuoh; igyw ij Hkh fopkj djsxk] tks edku cukdj dbZ o"kksaZ ls yxkrkj vf/kHkksx dj jgs gSa]
ijUrq ;g vkSj fd cksMZ cUnkscLrh izHkkj ,deq'r ;k dqN fd'rksa esa olwy dj ldsxkA
¼?k½ ,slh cUnkscLrh ds fy;s cksMZ cUnkscLrh izHkkj ml O;fDr@mu O;fDr;ks ls olwy djsxk tks ,slk dCtk j[krs
gksa vkSj cksMZ }kjk ;Fkk vuqeksfnr lE;d~ :i ls Hkjk Qkje blds laca/k esa izLrqr djrs gSa]
¼M-½ iwoZ ds Hkw&Lokfe;ksa ;k varfjfr;ksa ds fy;s vuqxzg jde vo/kkfjr djrs le; cksMZ vizkf/kdr̀ vf/kHkksfx;ksa ds i{k esa Hkwfe dh cUnkscLrh fd;s tkus ij olwy fd;s tkusokys /ku dks /;ku esa j[k ldsxkA
¼p½ cksMZ dks ,sls vizkf/kdr̀ vf/kHkksfx;ksa dks csn[ky djus dk vf/kdkj gksxk tks iVuk ls izdkf'kr nks LFkkuh; lekpkj i=ksa esa nh x;h uksfVl ij ,slh uksfVl ds lkB fnuksa ds Hkhrj Ldhe dks Lohdkj djus rFkk cksMZ }kjk
;Fkk vo/kkfjr cUnkscLrh izHkkj dks pqdkus ds fy;s vkxs ugha vkrs vkSj csn[ky fd;s tkus dh fLFkfr esa lHkh
lajpukvksa lfgr Hkwfe fdlh _.kHkkj ls iw.kZr% eqDr cksMZ esa fufgr gks tk,xh rFkk cksMZ mls ;Fkksfpr ,oa ;Fkk
mi;qDr jhfr ls fdlh dks Hkh vkokl ds fy;s vFkok fdlh vU; yksd iz;kstu ds fy;s cUnskcLr dj ldsxkA
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4 बहार गजट (असाधारण)] 26 अूील 2010 ¼N½ cksMZ }kjk nh x;h uksfVl ds 60 ¼lkB½ fnuksa ds Hkhrj fdlh Hkh dkj.k ls tokc nsus esa vizkf/kdr̀ vf/kHkksxh ;k iwoZ ds Hkw&Lokeh@varjhfr;ksa dh foQyrk dh n'kk esa cUnkscLrh@vuqxzg jde ds fy;s mudk dksbZ nkok lekIr gks tk,xkA
4- vkoaVuksa dk a saa saa sa jn~ndj.k vkSj vkoafVfr;ksa@vkosndksa }kjk cksMZ esa tek djkbZ x;h jde dk C;kt lfgr okilh~ S a sa s sa s Z sa Z~ S a sa s sa s Z sa Z~ S a sa s sa s Z sa Z A& fcgkj jkT; vkokl cksMZ vf/kfu;e] 1982 ds v/khu cukbZ x;h fcgkj jkT; vkokl cksMZ ¼vkoklh; Hkw&lEinkvkas dk izca/ku ,oa
fuLrkj½ fofu;ekoyh] 1983 ds v/khu vftZr Hkwfe dk vkoaVu@vkoaVuksa dks cksMZ jn~n dj ldsxk vkSj ,sls vkoafV;ksa@vkosndksa }kjk
fd;s x;s tek] tek fd;s tkus dh rkjh[k ls okilh dh rkjh[k rd ds fy;s 8 ¼vkB½ izfr'kr izfro"kZ dh nj ls pØof̀) C;kt ds
lkFk mls@mUgsa okil dj ldsxk;
ijUrq ;g fd] vftZr Hkwfe ds fdlh Hkw[kaM dk dksbZ vkoaVh] ftlus bl vf/kfu;e ds izoRrZu ds iwoZ cksMZ ls okilh
Lohdkj fd;k Fkk] dk fdlh vfrfjDr jde dk dksbZ nkok ugha gksxkA
5- iwoZ dk vkoaVu fu"izHkkoh ekuk tkukw Z a zw Z a zw Z a z A & bl vf/kfu;e ;k fdlh vU; vf/kfu;e ;k fu;e ;k vkns'k esa vUrfoZ"V
fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds izoRrZu ds iwoZ cksMZ }kjk vftZr Hkwfe ds fdlh Hkkx dk fd;k x;k vkoaVu
fu"izHkkoh ekuk tk,xk;
ijUrq] cksMZ }kjk Hkwfe ds ,sls vkoaVh oLrqr% ftlds dCts esa Hkwfe gks vkSj ftlus vkoklh; ;k okf.kfT;d Hkou fuekZ.k dj
fy;k gks] ,sls fu"izHkkohdj.k ds v/;/khu ugha gksaxsA
6- Hkwfe dh cUnkscLrh dfri; {ks= rd lhfer jgukw s sw s sw s s A & bl vf/kfu;e] fu;ekoyh ;k mlds v/khu tkjh vkns'k ds
mica/kksa ds vuqlkj cUnkscLrh lsDVj& 3] 4] 6] 7] 9] 11 vkSj 12] ftlds vf/kdka'k {ks= esa vkoklh; ;k okf.kfT;d iz;kstuksa ds fy;s
fof/k fo#) fufeZr {ks= vkrs gSa] esa lekfo"V 600 ,dM+ {ks= rd lhfer jgsxh]
ijUrq] mDr lsDVjksa esa [kkyh Hkwfe cksMZ ds ikl jgsxh vkSj ml Hkwfe ds fy, Hkw&Lokeh@varfjrh vuqxzg Hkqxrku ds
gdnkj gksaxsA
7- [kkyh Hkwfe dk cksMZ }kjk dCw s Zw s Zw s Z ts esa fy;k tkuks sas sas sa A & lsDVj& 1] 2] 5] 8 vkSj 10 esa vofLFkr yxHkx 400 ,dM+ {ks= esa lekfo"V [kkyh Hkwfe dks dCts esa ysus ds fy;s cksMZ gdnkj gksxk;
ijUrq] vkoklh; edku ;k okf.kfT;d Hkou ds :i esa fufeZr Hkkx vuqxzg Hkqxrku ds lkFk&lkFk fufeZr {ks= ds fy,
ljdkj }kjk vuqeksfnr vkSj cksMZ }kjk vo/kkfjr vfrfjDr jde dk Hkh gdnkj gksxk;
ijUr]q vkSj fd /kkjk&3 ds v/khu Ldhe cukrs vkSj mldk dk;kZUo;u djrs le; cksMZ dsoy oSls vizkf/kdr̀ vf/kHkksfx;ksa
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gks] /kkjk&7 esa of.kZr {ks= esa cUnkscLrh ds gdnkj ugha gksaxsA
8- jkT; ljdkj }kjk fuf/k miyC/k djk;k tkukA & bl vf/kfu;e rFkk blds v/khu cukbZ x;h Ldhe ds iz;kstu dks
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mUgsa gkftj djkus vkSj nLrkostksa ds izLrqr fd;s tkus ds fy;s etcwj djus ds laca/k esa flfoy izfØ;k lafgrk 1908 ¼1908 dk
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dk;Zokgh ekuh tk,xhA
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inkf/kdkfj;ksa vkSj lsodksa dh fu;qfDr] jkT; ljdkj dh iwoZ Lohd`fr ls] cksMZ dj ldsxkA ,sls inkf/kdkfj;ksa vkSj lsodksa ds
ikfjJfed rFkk vU; lsok 'kRrsZa ljdkj }kjk vuqeksfnr rFkk cksMZ }kjk ;Fkkfofgr gksxhA
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cksMZ }kjk Hkqxrku dh tk,xh tks bl laca/k esa vkus okyh ykxr dks iwjk djus ds fy;s cUnkscLrh izHkkj@vuqxzg jde dk 1 ¼,d½
izfr'kr pktZ dj ,d iF̀kd ys[kk esa dkiZl (corpus) lf̀tr djsxkA
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¼2½ ,sls lHkh fu;e jkti= esa izdkf'kr fd;s tk,axsA
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izkf/kdkj }kjk fd;k x;k dksbZ fofu'p;@vkns'k fdlh U;k;ky; esa iz'uxr ugha fd;k tk,xkA
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बहार गजट (असाधारण)] 26 अूील 2010 v/;k;& IV
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16- ln~HkkoiwoZd dh x;h dkjZokbZ dh laj{kk~ w Z Z Z a~ w Z Z Z a~ w Z Z Z a A & bl vf/kfu;e ;k fdlh fu;e ds v/khu ;k mlds v/khu fd;s x;s fdlh vkns'k ds v/khu jkT; ljdkj ;k cksMZ ds fdlh vf/kdkjh ;k izkf/kdkj ds vf/kdkfj;ksa ds fo#) dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha pyk;h tk,xh ftlus bl vf/kfu;e ;k fdlh fu;e ;k mlds v/khu fd;s x;s fdlh vkns'k ds v/khu
ln~HkkoiwoZd dksbZ ckr dh x;h gks ;k djus ds fy;s vk'kf;r gksA
17- vfHkHkkoh izHkko vkSj O;kof̀Rrz S `z S `z S ` A & ¼1½ bl vf/kfu;e dk dksbZ mica/k Hkw&vtZu vf/kfu;e] 1894 laifRr varj.k vf/kfu;e] 1882 fcgkj jkT; vkokl cksMZ vf/kfu;e] 1982 vkSj@;k rRle; izoR̀r fdlh vU; fof/k@fu;ekoyh@ fofu;ekoyh ds mica/kksa dk fojks/kh@[kaMu djus okyk gksus dh n'kk esa bl vf/kfu;e ds mica/k vfHkHkkoh gksaxasA
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x;k@tkjh dksbZ vkns'k] vf/klwpuk] ifji=] Ldhe] ladYi] tgkWa rd os bl vf/kfu;e ds vlaxr u gks] izoR̀r cus jgsaxs vkSj bl vf/kfu;e ds v/khu fd;s x;s@tkjh ;k ikfjr ekus tk,axsA
26 vizhy 2010
la0 ,y0th0 1&16@2010@yst&133—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk
fnukad 12 vizhy 2010 dks vuqer nh?kk vftZr Hkwfe cUnkscLrh] vf/kfu;e 2010 dk fuEufyf[kr vaxszth
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 vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
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jktsUnz dqekj feJ]
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[Bihar Act 14, 2010]
DIGHA ACQUIRED LAND SETTLEMENT ACT., 2010
AN
ACT
Preamble :- WHEREAS, an area of 1024.52 acres of land was acquired by the Government of Bihar at Digha within Patna Municipal Corporation for Bihar State Housing Board, a statutory body, with an object that the Board shall develop and provide urban housing facilities to the citizens,
WHEREAS, the acquisition proceeding was challenged by some of the erstwhile land owners and ultimately the matter went up to the Supreme Court of India, wherein, the acquisition proceeding was upheld,
W HEREAS, acquisition was completed and the award was pronounced, WHEREAS, to meet the cost of acquisition and development the Board obtained interest bearing loan from the Government / financial institutions on certain terms and conditions,
WHEREAS, the Board has deposited a sum of Rs. 17.42 crores with the Collector, Patna towards the acquisition cost,
WHEREAS, during the process of acquisition and even after the acquisition various erstwhile land owners unlawfully delivered possession of the portions of the acquired land to various co-operative societies/individuals, either through deed of transfer
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6 बहार गजट (असाधारण)] 26 अूील 2010 registered in metropolitan cities or through any other written instrument notwithstanding, that such land holders had no title in the land transferred,
WHEREAS, with the lapse of time approximately 600 and odd acres out of the said acquired land has been unlawfully occupied to a major extent by members of such societies / individuals, who have constructed their houses and are living therein or have constructed commercial buildings for commercial use,
WHEREAS about 400 and odd acres of the remaining acquired land is largely free from unauthorized construction, except for a few unauthorised constructions in smaller areas,
WHEREAS, a Public Interest Litigation was filed in the Patna High Court in the year 1987 by a social organisation alleging inaction on the part of the State Government and its agencies in the execution of the proposed housing scheme over the acquired land, WHEREAS, the Patna High Court passed several orders from time to time with respect to the removal of the unauthorised occupations and allotment of the plots of land carved out from the acquired land to different categories of applicants as well as in regard to execution of the proposed housing scheme over the acquired land and accordingly under the said orders of the Patna High Court all possible steps were taken by the Board with the assistance of the State Government/ District Administration for execution of the proposed housing scheme over the acquired land but the same proved to the futile mainly on account of the stiff resistance of the unauthorised occupants in collusion with the erstwhile land owners, leading to serious law and order problems, WHEREAS, taking into account the said factual position the Patna High Court also observed that the State Government and the Board should endeavour to frame a scheme embracing within it interest of the unauthorised occupants and the applicants for allotment of plots of land under different categories,
WHEREAS, the erstwhile land owners have represented and demanded additional amount in view of the low market value which prevailed on the date of notification under section-4 of the Land Acquisition Act and rapid rise in the valuation of the acquired land thereafter,
WHEREAS, it is considered expedient that the entire acquired area may be classified in two categories, one which is largely under unauthorised occupation and the other which is mostly free from unauthorised occupation encroachment with only a few construction in smaller areas,
WHEREAS, with a view to solve the vexed problem it is considered imperative to make a law authorising the Board or any other special purpose vehicle for the settlement of land and taking over the possession of vacant areas,
BE it enacted by the legislature of State of Bihar in sixty-one year of the Republic of India as follows:-
CHAPTER- I
Preliminary
1. Short title, extent and Commencement.- (1) This Act may be called The Digha Acquired Land Settlement Act, 2010.
(2) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.
(3) It shall extend to the whole of the 1024.52 acres of land acquired by the Government at Digha, Patna for the purpose of the Bihar State Housing Board.
2. Definitions.—In this Act unless there is anything repugnant to the subject or context:
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बहार गजट (असाधारण)] 26 अूील 2010
(a) "Acquired land" means the 1024.52 acres land acquired by the State of Bihar at Digha, Patna for the purposes of the Bihar State Housing Board.
(b) "Allotee" means allottee as defined under the Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983.
(c) "Applicant" means those person/persons who have made application to the Board along with earnest money in the manner prescribed by it for allotment of plots of land/houses/flats in the acquired land at Digha.
(d) "Authority" means the Authority constituted under Section-9 of this Act.
(e) "Board" means Bihar State Housing Board constituted under the Bihar State Housing Board Act, 1982.
(f) "Building" includes any structure or part of structure which is being used or is intended to be used for residential, commercial or any other purpose in the acquired land,
(g) "Chairman" means the Chairman of the Board.
(h) "Chairperson" means the Chairperson of the Authority.
(i) "Compensation" means the amount paid/payable to the erstwhile land owners against the acquisition of their respective land under an Award made in accordance with the provisions made under the Land Acquisition Act.
(j) "Erstwhile Land Owner" includes such persons, whose land was acquired by the State of Bihar at Digha, Patna for the purposes of the Board.
(k) "Ex-Gratia Amount" means the amount determined by the Board and approved by the Government to be payable to the erstwhile land owners or their transferees either through registered sale deed or through any other written instrument against their respective land acquired for the Board in addition to the compensation already paid/payable to them in terms of the provisions made under the Land Acquisition Act.
(l) "Managing Director" means the Managing Director of the Board.
(m) "Government" means the State Government.
(n) "Prescribed" means prescribed by rules or order or notification made under this Act.
(o) "Rules" means the rules framed under this Act.
(p) "Scheme" means any scheme framed under this Act.
(q) "Secretary" means the Secretary to the Board.
(r) "Settlee" means such unauthorised occupant, who is in unauthorised occupation of the acquired land with construction of dwelling house commercial building and to whom the portion of the acquired land, found to be under his unauthorised occupation with construction of dwelling house or commercial building is settled by the Board under the scheme framed by it in exercise of the powers under section-3 of this Act.
(s) "Settlement" means settlement of Digha land of the Board with the settlees who are neither applicant nor allotee of the Board but have unlawfully constructed dwelling house/ any other residential/ commercial construction, which may be settled under the scheme framed.
(t) "Settlement Charge" means the amount determined by the Board and approved by the State Government while framing the scheme under section-3 of the Act for settlement of the portions of the acquired land under unauthorised occupation and to be charged by the Board from the concerned unauthorised occupant.
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(u) "State" mean the State of Bihar.
(v) "Transferee" means those person/persons to whom plot/plots of land forming part of the acquired land has/have been transferred by the concerned earstwhile land owner/owners by written instrument/ instruments after the acquisition of the acquired land.
(w) "Unauthorised Occupants" includes those persons, who have settled over the acquired land by making illegal purchases of plots of land either through registered sale deed or through any other written instrument after acquisition of the acquired land and by raising construction of dwelling houses/commercial buildings there upon without there being any valid title and legal authority over the land.
(x) "Sector" means the twelve neighbourhood sectors carved out of the acquired land by the Board by preparing the lay out plan thereof under the Bihar State Housing Board Act, 1982 indicating the same therein.
CHAPTER-II
3. Powers of the Board to frame and implement the Scheme.- Subject to the provision of this Act and subject to the approval of the State Government, notwithstanding the provisions made under Chapter-IX of the Bihar State Housing Board Act, 1982 or any other law to the contrary to the provisions of this Act, the Board shall frame schemes for settlement of acquired land in favour of unauthorised occupants by making formal allotment of the area under the unauthorised occupation to the respective occupant on such terms and conditions which the Board may consider proper and just to enforce and implement the same,
Provided that the Board shall also determine the settlement charges and ex-gratia amount with the prior approval of the Government,
Provided further that while framing any scheme the Board shall, without prejudice to its right to recover cost of acquisition of land including payment of interest and development charges, also consider the following criteria:
(a) The Board in the interest of revenue and in the interest of unauthorised occupants may settle the land to those person/ persons who are in possession, by making construction of dwelling houses or commercial buildings.
(b) The Board may also consider interest of erstwhile land owners or their transferees who have remained deprived of the compensation amount by not receiving the same under protest and the low market value of the acquired land which prevailed on the date of notification under section-4 of the Land Acquisition Act for payment of ex-gratia amount.
(c) The Board shall be entitled to determine settlement charge in favour of unauthorised occupants and take into consideration factors such as cost of acquisition, interest on loan, development charges, ex-gratia amount likely to be paid to the erstwhile landowners or their transferees and refund of deposits with interest made by allotees/ applicants etc. Provided that the Board shall also consider equity and human aspect of such unauthorised occupants who have constructed their houses and are in uninterrupted occupation for many years,
Provided further that the Board may realise settlement charges in one lump sum or in a few installments.
(d) The Board shall for such settlement realise settlement charge from the person/persons who are in such possession and desire for settlement by
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बहार गजट (असाधारण)] 26 अूील 2010 submitting the duly filled form as approved by the Board in the said regard.
(e) The Board while determining ex-gratia amount to erstwhile landowners or transferees may take into consideration the money which is likely to be realised on settlement of land in favour or unauthorised occupants.
(f) The Board shall have the right to reject unauthorised occupants who do not turn up in response to the notice made in two local newspapers published from Patna within sixty days of such notice to accept the scheme and pay settlement charges as determined by the Board and in the eventuality of ejectment, the land together with all structures shall vest in the Board absolutely free from any encumbrance and the Board may settle the same to any other for housing or any other public purpose in the manner as it may deem fit and proper.
(g) In case of failure of the unauthorised occupant or the erstwhile land owner/ transferees from the erstwhile land owners to respond to the notice made by the Board, for whatsoever reason, within 60 (sixty) days there from, they shall cease to have any claim over settlement/ ex-gratia amount.
4. Cancellation of allotments and refund of the deposits made by allotees/ applicants, with the Board along with interest. - The Board may cancel the allotment/allotments made over the acquired land under the Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 framed under the Bihar State Housing Board Act, 1982 and make refund of the deposits made by such allottees/applicants along with compound interest @ 8% per annum from the date of its deposit till the date of refund,
Provided that any allottee of the plot of land forming part of acquired land, who have accepted refund from the Board prior to enforcement of this Act shall have no claim for any additional amount.
5. Previous allotment deemed to be annulled. - Notwithstanding, anything contained in this Act or in any other Act or rule or order any allotment made by the Board prior to enforcement of this Act on any portion of acquired land shall deemed to be annulled,
Provided that such allottees of the land by the Board who are in actual physical possession of the land and have constructed residential or commercial buildings shall not be subjected to annulment.
6. Settlement of land limited to certain area. - Settlement in accordance with provisions of this Act, rules or orders issued hereunder shall remain confined to an area of about 600 acres of land comprised in sector 3, 4, 5, 6, 7, 9, 11 and 12 wherein the unlawfully constructed area for residential or commercial purposes are spread over the maximum area of the Sector.
Provided that the vacant land in said sectors shall remain with Board and the land owners/transferees shall be entitled for ex-gratia payment of the land.
7. Board to take possession of vacant land.- The Board shall be entitled to take possession of vacant land comprised in an area of about 400 acres of land situated in Sectors 1, 2, 5, 8 and 10.
Provided that the constructed portion in the form of dwelling houses or commercial buildings shall be entitled for ex-gratia payment as well as an additional amount for the constructed areas to be determined by the Board and approved by the Government.
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10 बहार गजट (असाधारण)] 26 अूील 2010 Provided further that while framing and implementing the scheme under Section- 3, the Board may earmark a compact area for settlement in favour of only those unauthorised occupants who have constructed only their residential houses, Provided further that unauthorised occupants shall not be entitled to settlement in the area described in Section-7, except the area which has been earmarked by the Board in the scheme for the said purpose.
8. State Government to provide Fund. - The State Government may provide sufficient fund to the Board for carrying out purposes of this Act and schemes framed thereunder.
CHAPTER-III
9. Constitution of an Authority. - (1) The Government shall constitute and Executing Authority, initially for a period of one year, consisting of three members, including the Chairperson, for the purposes of deciding the claims of ex-gratia amount as well as the settlement charge.
(2) The chairperson shall be a serving or a retired senior Government servant, having knowledge of matters related to revenue administration.
(3) The Chairperson and the members of the Authority shall hold office till the pleasure of the Government.
(4) The Authority for the purpose of this Act shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Act 5 of 1908) to issue commission, to hold local inspection, to summon and enforce attendance of witnesses and to compel production of documents.
(5) The proceedings before the Authority shall be deemed to be judicial proceedings, within the meaning of Section-193 and 228 of the Civil Procedure Code.
10. Officers and Servants of the Authority. - The Board may, with the previous sanction of the State Government, appoint, such officers and servants to assist the Authority as it considers necessary for carrying on its business. The remuneration and other conditions of service of such officers and servants shall be such as may be prescribed by the Board and approved by the Government.
11. Payment by the Board on account of Authority. - The amount necessary for the payment of remuneration, salaries, allowances and other contributions payable to the Chairperson and other members of the Authority and of the officers and servants of the Authority, shall be paid by the Board which shall create a corpus by depositing 1% of the settlement charge/Ex-gratia amount for meeting the cost to be incurred in the said regard in a separate account.
12. Powers to make rules for the Authority. - (1) The Board may, from time to time, with the previous sanction of the State Government, make rules for carrying out purposes of this Act.
(2) All such rules shall be published in the official Gazette.
13. Bar on Jurisdiction of Courts. - Any decision/order made by the Authority in exercise of the powers conferred by or under this Act shall not be challenged in any Court.
CHAPTER -IV
MISCELLANEOUS
14. Powers of Government to give directions to the Board and the Authority.- The Government may give the Board and the Authority such directions as in its opinion are necessary or expedient for carrying out the objects/ purposes of this Act and the Board and the Authority shall be bound to comply with such directions.
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बहार गजट (असाधारण)] 26 अूील 2010
15. Powers to remove difficulties.- The State Government, in case of any dispute, difficulty/impediment in giving effect to the provisions of this Act, may give orders notwithstanding the provisions of this Act, which it may deem necessary for the purposes of removing the dispute, difficulty/ impediment.
16. Protection of action taken in good faith. - No suit, prosecution or other legal proceedings shall be initiated against the officials of State Government of the Board or its officials or the Authority or its officials who in good faith have done or intend to do any thing under this Act or under any rule or order made thereunder.
17. Overriding effects and Savings. - (1) The provisions made under this Act, in case of any conflict/contradiction with the provisions made under the Land Acquisition Act, 1894 Transfer of Property Act, 1882 Bihar State Housing Board Act, 1982 and/or any other laws/rules/regulations for the time being in force, shall have the overriding effect.
(2) Provided that in any other law/rule for the time being inforce, any order, notification circular, schemes, resolution made/issued in regard to the acquired land prior to enforcement of this Act, so far as it is not inconsistent with this Act, shall continue to be in force and shall be deemed to have been made/issued or passed under the provisions of this Act.
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अधी,क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु1ित।
बहार गजट (असाधारण) 291-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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