िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 22 ौावण 1935 (श0) (संंंं0 पटना 650) पटना, मंगलंंं वार, 13 अगः त 2013 fof/k foHkkx
———
vf/klwpuk
13 vxLr 2013
laŒ ,y0th0&1&17@2013@yst%141 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 11 vxLr 2013 dks vuqefr ns pqdsa gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
mTtoy dqekj nwcs]
ljdkj ds la;qDr lfpoA
1
बोधगया मं-दर (संशोधन) अिधिनयम 2013
[fcgkj vf/kfu;e 11] 2013]
बोधगया मं-दर अिधिनयम, 1949 म/ सशंोधन करने के िलए अिधिनयम | ूः तावना ।- चँू-क, धम6 िनरपे7 रा8 य भारत के संवधान का ूतीक है और धम6 िनरपे7वाद संवधान क< मौिलक वशेषता है और बोधगया मं-दर अिधिनयम, 1949 क< धारा-3 क< उप-धारा
(3) के परंतुक का ूावधान धम6िनरपे7वाद पर ूितकूल ूभाव डालने वाला है, इसिलए उC त परतंुक को वलोपत करना आवँ यक एवं समीचीन है।
भारत-गणरा8 य के चौसठव/ वष6 म/ बहार रा8 य वधान मंडल ारा िनG निलHखत Jप म/ यह अिधिनयिमत हो:-
1. संH7ंंं M त नाम एवं ूारंभ ।ं ंं ंं ं - (1) यह अिधिनयम बोधगया मं-दर (संशोधन) अिधिनयम, 2013 कहा जा सकेगा।
(2) यह तुरंत ूवOृ त होगा।
2. बहार अिधिनयम 17, 1949 क< धारा-3 का संशोधन ।ंंं - उC त अिधिनयम क< धारा-3 क< उप-धारा
(3) का परQ तुक वलोपत -कया जायगा। 13 vxLr 2013
laŒ ,y0th0&1&17@2013@142@yst%A & f c g k j fo / kk u eaM y } k j k ;Fk k i kf j r v kSj e g k ef g e j k T;i k y } k j k f nu kad 1 1 v x L r 2 0 1 3 dk s v uqe r cks/kx;k eafnj ¼la'kks/ku½ vf/kfu;e] 2013 dk f u Eu fy f [k r vax zst h v uqo k n f cg k j&j k T;i k y ds izk f / k dk j ls b lds } k j k izdk f ' k r f d;k t krk gS] f t ls Hk k j rh; laf o / k ku ds v uqP N sn 3 4 8 ds [kaM ¼ 3 ½ ds v / k hu mD r v f/ k f u ;e dk vax zst h Hk k "k k esa i zk f / k d̀r i k B le > k t k ;sx k A
fcgkj&jkT;iky ds vkns'k ls]
mTtoy dqekj nwcs]
ljdkj ds la;qDr lfpoA
THE BODHGAYA TEMPLE (AMENDMENT) ACT 2013
[Bihar Act 11, 2013]
AN
ACT
to make amendment in Bodh Gaya Temple Act 1949. Preamble .- Whereas the Constitution of India stands for a secular state and secularism is a basic feature of the Constitution and the provision in proviso to sub section (3) of section 3 of the Bodhgaya Temple Act, 1949 is prejudicial to
2
secularism; therefore it is necessary and expedient to delete the said proviso.
Be it enacted by the Legislature of the State of Bihar in Sixty fourth year of the Republic of India as follows :-
1. Short title and Commencement. - (1) This Act may be called the Bodhgaya Temple (Amendment) Act, 2013.
(2) It shall come into force at once.
2. Amendment of section 3 of Bihar Act 17, 1949.- The proviso to sub-section (3) of section 3 of the said Act shall be deleted.
fcgkj&jkT;iky ds vkns'k ls]
mTtoy dqekj nwcs]
ljdkj ds la;qDr lfpoA
—————
अधी7क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु-ित।
बहार गजट (असाधारण) 650-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
3