िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 22 वैशाखैैै 1931 (श0) (संंंं0 पटना 190) पटना, मंगलवारंंं , 12 मई 2009 fof/k foHkkx
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vf/klwpuk,a 12 ebZ 2009 la[;k&,y0th01&02@2009@yst&20—fcgkj fo/kku eaMy dk fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 27 ekpZ] 2009 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS%&
fcgkj&jkT;iky ds vkns'k ls
jktsUnz dqekj feJ]
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1
2 बहार गजट, (असाधारण)] 12 मई 2009 ¼fcgkj vf/kfu;e 4] 2009½ fcgkj lgdkjh lkslkbVh ¼la'kks/ku½ vf/kfu;e] 2009 fcgkj lgdkjh lkslkbVh vf/kfu;e] 1935 ds la'kks/ku ds fy, vf/kfu;e izLrkouk %& pw¡fd] ;g jkT; ljdkj dh izkFkfedrk gS fd og vf/klwfpr lgdkjh lkslkbVh] ftls fcgkj ds jkti= esa izdkf'kr fd;k x;k gS dk fuokZpu izkf/kdkj ftls bl vf/kfu;e ds rgr fucaf/kr lgdkjh lkslkbVh ds izcU/k lfefr ds fuokZpu ds lapkyu ds fy, cuk;k x;k gks ds }kjk lapkfyr gksxk] rkfd bUgsa iztkrkaf=d :i ls vfr lq'kkflr vkSj fuokZpu dh izfØ;k dks vfrikjn'khZ cuk;k tk ldsA
rFkk pw¡fd] ;g ck/;dkjh gS fd vf/klwfpr lgdkjh lkslkbVh dk fuokZpu vf/klwpuk dh frfFk ls Ng ekg ds vUnj izkf/kdkj ls djk;k tk,xk vkSj ftldk foLrkj vxys Ng ekg rd fd;k tk ldsxk dks dfri; dkj.kksa ;Fkk iSDlksa ds iquxZBu dh izfØ;k esa foyEc gksus ,oa vjktif=r deZpkjh ds gM+rky ds dkj.k ernkrk lwph ds fuekZ.k esa foyEc gksus ds dkj.k iwjk ugha fd;k tk ldk gSA blds vfrfjDr lEHkkfor yksd lHkk dk pquko] ftldh izfØ;k ebZ] 2009 esa iw.kZ gksuk lEHkkfor gS] ds dkj.k fu/kkZfjr vof/k esa pquko lEikfnr djk;k tkuk lEHko ugha gks ldsxkA
rFkk pw¡fd] vf/klwfpr lgdkjh lkslkbVh dk fuokZpu] izkf/kdkj ls djkus gsrq vkSj le; dh vko';drk gSA
rFkk pw¡fd] fcgkj lgdkjh lkslkbVh vf/kfu;e] 1935 esa bl izk;kstukFkZ la'kks/ku djuk vko';d gS(
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] foLrkj vkSj izkjEHkA&¼1½ ;g vf/kfu;e fcgkj lgdkjh lkslkbVh ¼la'kks/ku½ vf/kfu;e] 2009 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izòÙk gksxkA
2- fcgkj lgdkjh lkslkbVh vf/kfu;e] 1935 dh /kkjk&14d dk izfrLFkkiuA&bl vf/kfu;e dh /kkjk&14d dh ^^mi&/kkjk ¼3½** dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk,xk%& ^^bl vf/kfu;e dh /kkjk&14 dh mi&/kkjk ¼9½ rRlEcfU/kr v/khu fu;ekoyh ,oa fucaf/kr lkslkbVh ds mi&fof/k;ka ds izko/kku ds gksrs gq, lgdkjh lkslkbVh ds oxZ ;k oxks± ds izcU/k lfefr dk fuokZpu bl /kkjk dh vf/klwfpr mi&/kkjk ¼1½ ds rgr~ izFke vf/klwpuk dh frfFk ls Ng ekg ds vUnj gksxk] vkSj ftls ,slh vf/klwpuk ds jktdh; xtV esa izFke izdk'ku dh frfFk ls vuf/kd nks o"kks± rd mi;qDr dkj.kksa ds lkFk] izR;sd Ng ekg ds fy, foLrkfjr fd;k tk ldsxkA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
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12 ebZ 2009
la[;k&,y0th01&02@2009@yst&21—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj egkefge jkT;iky }kjk fnukad 27 ekpZ] 2009 dks vuqer fcgkj lgdkjh lkslkbVh ¼la'kks/ku½ vf/kfu;e] 2009 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]
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बहार गजट, (असाधारण)] 12 मई 2009
[Bihar Act 4, 2009] BIHAR CO-OPERATIVE SOCIETY (AMENDMENT) Act, 2009
AN
ACT
TO AMEND THE BIHAR CO-OPERATIVE SOCIETY ACT, 1935 Preamble:- Where it is priority of the Government to conduct the election of Notified Society published in the Official Gazette by an authority, created for the purpose of conduct of election to the managing committee of registered societies under this Act and to make them more democratically well governed with more transparency of the conduct of election process. AND WHEREAS, it is mandatory to get the election of notified societies conducted by an authority within six months from such notification which may further be extended for a period of six months could not be completed on account of various factors such as prolongment of reorganisation process and strike of non-gazetted employees leading to delay in preparation of Voter List. Besides this, due to the proposed Lok Sabha Election, whose process is likely to be completed in May, 2009 and as such the election is not possible to be completed in the stipulated time.
AND WHEREAS, it was necessary to have more time to get the election of notified societies conducted by an authority.
AND WHEREAS, it is necessary to bring out certain amendment to the Bihar Co-operative Societies Act, 1935.
Be it enacted by the Legislature of the State of Bihar in the sixtieth year of Republic of India as follows:-
1. Short title, extent and commencement.- (1) This Act may be called the Bihar Co- operative Societies (Amendment) Act, 2009.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Substitution of Section-14A of the Bihar Co-operative Societies Act, 1935.—The "sub- section (3)" of Section-14A of the said Act shall be substituted by the following:-
"Not withstanding anything contained in the sub-section (9) of the Section-14 of this Act, rules made thereunder and the bye-laws of the registered society, the election of the managing committee of the class or classes of the registered societies notified under sub-section (1) shall be held within six months from the date of such notification and which may further be extended with due reason for a term of six months at a time but not exceeding two years from the date of first publication of such notification in the official gazette.
By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to Government of Bihar. ————
अधी+क, सिचवालय मुिणालय,
बहार, पटना ारा ूकािशत एवं मु0ित। बहार गजट (असाधारण) 190-571+400-ड0ट0पी0।
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