Bihar act 007 of 2009 : The BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2009

Department
  • FINANCE DEPARTMENT
Ministry
  • Ministry of Law Department
Enforcement Date

18 Dec 2016

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िनबधंन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 19 ौावण 1931 (श0) (संंं0ं पटना 412) पटना, सोमवार, 10 अगः त 2009 fof/k foHkkx

———

vf/klwpuk

10 vxLr 2009

= laŒ= ,yŒthŒ&1&13@2009@yst&55— fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 7 vxLr 2009 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]

fnyhi dqekj flUgk]

ljdkj ds la;qDr lfpoA

———

[ fcgkj vf/kfu;e 7]2009]

fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2009 izLrkouk%&fcgkj vkdfLedrk fuf/k vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 19] 1950½ dk la'kks/ku djus ds fy, vf/kfu;e A

pwafd jkT; esa vfu;fer ekulwu ,oa Hkw&ty Lrj fxjus ds dkj.k df̀"k ij izfrdwy izHkko iM+k gS rFkk is;ty dh leL;k mRiUu gks x;h gS ,oa dqN {ks=ksa esa ck<+ vkus dh vk'kadk gS vkSj pwafd jkgr ,oa iquokZl ds mik;ksa dks vkikr vkSj O;kid iSekus ij djus dh vko';drk gks ldrh gSA

blfy, vc] Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kku e.My }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&

1- laf{kIr uke vkSj izkjEHk A& ¼1½ ;g vf/kfu;e fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2009 dgk tk ldsxkA

¼2½ ;g rqjar izoÙ̀k gksxkA

2- fcgkj vf/kfu;e 19] 1950 dh /kkjk&4 dk la'kks/kuA & fcgkj vkdfLedrk fuf/k vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 19] 1950½ ¼ftls blds i'pkr~ mDr vf/kfu;e dgk x;k gS½ dh /kkjk&4 ds ijUrqd ds fy, fuEufyf[kr ijarqd izfrLFkkfir fd;k tk;sxk %&

1

2 बहार गजट (असाधारण)] 10 अगः त 2009 ^^ijUrq fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2009 ds vkjaHk dh frfFk ls izkjEHk gksdj 31 ekpZ] 2010 rd dh vof/k ds nkSjku bl /kkjk dk izHkko bl mikarj.k ds v/khu jgrs gq, jgsxk fd 'kCn ^^rhu lkS ipkl djksM+* 'kCn ds LFkku ij 'kCn ^^,d gtkj ik¡p lkS djksM+** }kjk izfrLFkkfir fd;s tk;saxsA**

fcgkj&jkT;iky ds vkns'k ls]

fnyhi dqekj flUgk]

ljdkj ds la;qDr lfpoA

———

10 vxLr 2009

laŒ= ,yŒthŒ&1&13@2009@yst&56— fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad 7 vxLr 2009 dks vuqer fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ 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 Hkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]

fnyhi dqekj flUgk]

ljdkj ds la;qDr lfpoA

———

[BIHAR ACT 7, 2009]

THE BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2009

AN

ACT

TO AMEND THE BIHAR CONTINGENCY FUND ACT, 1950 (BIHAR ACT 19 OF 1950)

WHEREAS, the State is in grip of irregular Monsoon and has affected agricultural activities adversely due to fall in ground water level scarcity of drinking water is likely and there is every possibility of flood in some areas of the State.

AND, WHEREAS, relief and rehabilitation measures may have to be undertaken on an emergent and massive scale;

NOW, THEREFORE, be it enacted by the Legislature of the State of Bihar in the sixtieth year of the Republic of India as follows:-

1. Short title and commencement.—(1)This Act may by called the Bihar Contingency Fund (Amendment) Act, 2009

(2) It shall come into force at once.

2. Amendment of section 4 of Bihar Act 19 of 1950.- For the proviso to section 4 of the Bihar Contingency Fund Act, 1950 (Bihar Act 19 of 1950) shall be substituted, as follows :-

"Provided that during the period beginning on the date of commencement of the Bihar Contingency Fund (Amendment) Act, 2009 and ending on 31st day of March 2010 this section shall have effect subject to the modification that for the words 'three hundred and fifty crores' shall be substituted by the words 'One thousand five hundred crores'.

By order of the Governor of Bihar,

DILIP KUMAR SINHA,

Joint Secretary to Government. ————

अधी*क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एव ंमु0ित। बहार गजट (असाधारण) 412-571+400-ड0ट0पी0।

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

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