िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 10 वैशाखैैै 1932 (श0) (संंंं0 पटना 304) पटना, शुबुुु वार, 30 अूील 2010 fof/k foHkkx
&&&&&&&&&
vf/klwpuk
30 vizhy 2010
la0 ,y0th0&1&09@2010@yst&155 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 24 vizhy 2010 dks vuqefr ns pqds 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]
jktsUnz dqekj feJ]
ljdkj ds lfpoA
[fcgkj vf/kfu;e 23] 2010]
fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2010
fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ dks la'kks/ku djus ds fy, vf/kfu;eA Hkkjr x.kjkT; ds bdlBoas o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %& 1- laf{kIr uke] foLrkj vkSj vkjaHk A& ¼1½ ;g vf/kfu;e fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2010 dgk tk ldsxkA ¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izoÙ̀k gksxkA
2- fcgkj vf/kfu;e 6] 2006 dh /kkjk&60 dk la'kks/ku A& fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ dh /kkjk&60¼1½ esa mfYyf[kr okD; ^^ljdkj iapk;r lfefr ds dk;Zikyd inkf/kdkjh ds :i esa fdlh inkf/kdkjh dks fu;qDr djsxh] tks mi&lekgÙkkZ ls U;wu Lrj dk ugha gksxkA^^ fuEufyf[kr }kjk izfrLFkkfir fd;k tk,xk] ;Fkk %&
**ljdkj iapk;r lfefr ds dk;Zikyd inkf/kdkjh ds :i esa iz[kaM fodkl inkf/kdkjh dks fu;qDr djsxhA**
1
2 बहार गजट (असाधारण)] 30 अूील 2010 30 vizhy 2010
la0 ,y0th0 1&09@2010@yst&156—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk fnukad 24 vizhy 2010 dks vuqer fcgkj iapk;r jkt ¼la'kks/ku½ 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 fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
ljdkj ds lfpoA
[Bihar Act 23, 2010]
THE BIHAR PANCHAYAT RAJ (AMENDMENT) ACT, 2010
AN
ACT
TO AMEND THE BIHAR PANCHAYAT RAJ ACT, 2006 (BIHAR ACT 6, 2006)
BE it enacted by the Legislature of the State of Bihar in the Sixteith one year of the Republic of India as follows :-
1. Short title, extent and commencement—(1) This Act may be called the Bihar Panchayat Raj (Amendment) Act, 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment of Section-60 of the Bihar Act 6, 2006 —In Section-60(1) of the Bihar Panchayat Raj Act, 2006 (Bihar Act 6, 2006) the sentence
"The Government shall appoint an officer not below the rank of Deputy Collector to be the Executive Officer of the Panchayat Samiti." Shall be substituted as follows, namely :-
"The Government shall appoint the Block Development Officer as Executive Officer of the Panchayat Samiti."
————
अधी+क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु0ित।
बहार गजट (असाधारण) 304-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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