बहार असाधारण अंकंंं बहार सरकार ारा ूकािशत (संंंं0 पटना 310) प la0 ,y0th0&1&02@2014@yst& jkT;iky fnukad 06 ekpZ] 2014 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
िनबंधन सं या
गजट
ंं ंं
23 फा गुुुुन 1935 (श0)
टना, शुबुुु वार, 14 माच**** 2014
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
14 ekpZ 2014
s 40—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
Z s q s q s Sa s Z w s s z
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj
ljdkj ds lfpo
ं ं पी0ट,0-40
a vf/kfu;e] ftlij
flUgk]
s A
1
fcgkj iqfyl ¼la'kks/ku½ vf/kfu;e] 2014
[fcgkj vf/kfu;e 5] 2014]
fcgkj iqfyl vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 7] 2007½ dk la'kks/ku djus ds fy, vf/kfu;e A izLrkouk & pw¡fd] fcgkj iqfyl vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 7] 2007½ 30oha ekpZ 2007 dks jkti= esa izdkf'kr fd;k x;k Fkk vkSj fcgkj iqfyl vf/kfu;e jkT; esa izHkkoh gS; vkSj pw¡fd] jkT; ljdkj }kjk fcgkj iqfyl vf/kfu;e] 2007 dh /kkjk&1¼[k½ ds v/khu bl vf/kfu;e ds vkjaHk dh frfFk vf/klwfpr ugha dh xbZ gS] blfy, vf/kfu;e dh /kkjk&1 ¼[k½ dk la'kks/ku djuk vko';d ,oa lehphu gSA blds vykos vf/kfu;e dh /kkjk&97 dh mi&/kkjk ¼3½ esa 'kCn ^^vf/kfu;e** ds LFkku ij ^^fu;e** eqfær gks x;k gS ftldk la'kks/ku djuk Hkh vko';d ,oa lehphu gSA
Hkkjr&x.kjkT; ds iSalBosa o"kZ esa fcgkj jkT; fo/kku e.My }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj ,oa izkjEHkA & ¼1½ ;g vf/kfu;e fcgkj iqfyl ¼la'kks/ku½ vf/kfu;e] 2014 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g 30oha ekpZ] 2007 ds izHkko ls izo`Ùk ekuk tk;sxkA
2- fcgkj vf/kfu;e 7] 2007 dh /kkjk&1 dh mi&/kkjk ¼[k½ dk la'kks/kuA & fcgkj iqfyl vf/kfu;e] 2007 ¼fcgkj vf/kfu;e] 7] 2007½ dh /kkjk&1 esa mi&/kkjk ¼[k½ ds fy;s fuEufyf[kr mi&/kkjk izfrLFkkfir dh tk,xh] vkSj 30oha ekpZ 2007 ds izHkko ls izfrLFkkfir ekuh tk,xh] ;Fkk %&
^^¼[k½ ;g 30oha ekpZ] 2007 ds izHkko ls izo`Ùk gksxkA**
3- fcgkj vf/kfu;e 7] 2007 dh /kkjk&97 esa la'kks/kuA & mDr vf/kfu;e dh /kkjk&97 dh mi&/kkjk ¼3½ esa mYysf[kr 'kCn ^^fu;e** 'kCn ^^vf/kfu;e** }kjk izfrLFkkfir fd;k tk;sxkA 4- fcgkj vf/kfu;e 7] 2007 dh /kkjk&97 ds i'pkr /kkjk&98 dk var%LFkkiuA & fuEufyf[kr ubZ /kkjk&98 var%LFkkfir dh tk;sxh] ;Fkk &
^^98 fof/kekU;dj.k ,oa O;kof̀Ùk & ¼1½ mDr vf/kfu;e] 2007 dh /kkjk&1 dh mi&/kkjk ¼[k½ ,oa /kkjk&97 esa ,slk la'kks/ku gksus ij Hkh bl vf/kfu;e ds vkjaHk ds iwoZ fd;k x;k dksbZ dk;Z ;k dh xbZ dksbZ dkjZokbZ] izdkf'kr dh xbZ lHkh vf/klwpuk,¡] iznÙk 'kfDr;k¡] fofgr fd;s x;s izi=] ifjHkkf"kr LFkkuh; vf/kdkfjrk] ikfjr dh xbZ ltk rFkk ikfjr vkns'k] fu;e rFkk dh xbZ fu;qfDr;k¡ fcgkj iqfyl vf/kfu;e] 2007 ds v/khu Øe'k% fd;s x;s ;k dh x;h] izdkf'kr] fuxZr] iznÙk] fofgr] ifjHkkf"kr ;k ikfjr ;k dh x;h ekuh tk,axh ekuks fcgkj iqfyl vf/kfu;e] 2007 jkti= esa mlds izdk'ku dh frfFk vFkkZr~ 30-03-2007 ls ykxw Fkk vkSj fof/kekU; ekuk tk;sxk rFkk bl vf/kfu;e }kjk ;k ds v/khu iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k] gqvk] fuxZr] dh xbZ bR;kfn ekuh tk;sxhA
2
¼2½ bl vf/kfu;e dh dksbZ ckr vFkok blds }kjk fd;s x;s la'kks/ku mDr vf/kfu;e ds varxZr fd;k x;k dksbZ dk;Z ;k dh xbZ dksbZ dkjZokbZ bR;kfn dks izHkkfor ugha djsxh vkSj u gh izHkkfor djus okyh ekuh tk;sxhA**
14 ekpZ 2014
la0 ,y0th0&1&02@2014@yst&41—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk fnukad 06 ekpZ] 2014 dks vuqer fcgkj iqfyl ¼la'kks/ku½ vf/kfu;e] 2014 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]
fouksn dqekj flUgk]
ljdkj ds lfpoA
The Bihar Police (Amendment) Act, 2014 [Bihar Act 5, 2014]
AN
ACT
To amend the Bihar Police Act, 2007 (Bihar Act 7, 2007) Preamble- Whereas, the Bihar Police Act, 2007 (Bihar Act, 7, 2007) was published in the official gazette on 30thMarch 2007 and the Bihar Police Act is operative in the state ;
AND Whereas, the date of commencement of the Act has not been notified by the State Government under section 1(b) of the Bihar Police Act, 2007, now, therefore, it is necessary and expedient to amend section 1(b) of the Act. Besides, in Sub-section (3) of Section 97 of the said Act, 2007, the word "Rule" has been printed in place of the word "Act" amendment of which is also necessary and expedient.
Be it enacted by the Legislature of the state of Bihar in Sixty fifth year of the Republic of India as follows :-
1. Short title, extent and commencement. - (1) This Act may be called the Bihar Police (Amendment) Act, 2014.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall deemed to have come into force with effect from 30th March, 2007.
2. Amendment of Sub-Section (b) of Section 1 of the Bihar Act 7, 2007.- In section 1 of the Bihar Police Act, 2007 (Bihar Act 7, 2007) for sub section (b) the following subsection shall be substituted and
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shall be deemed to have been substituted with effect from the 30 th day of March, 2007 namely:-
"(b) It shall come in to force with effect from 30th of March, 2007."
3. Amendment in Section 97 of the Bihar Act 7, 2007. - The word "Rule" mentioned in Sub-Section (3) of Section 97 of the said Act, 2007 shall be substituted by the word "Act".
4. Insertion of Section 98 in Bihar Act, 7 of 2007. - After Section 97 of the said Act, - the following new Section 98 shall be inserted, namely-
"98. Validation and Saving - (1) Notwithstanding such amendment, in Sub-section (b) of Section - 1 and Section 97 of the said Act, 2007 any thing done or action taken, all notifications published, powers conferred, forms prescribed, local jurisdiction defined, sentence passed and orders, rules and appointments made before the commencement of this Act shall be deemed, respectively, to have been published, issued, conferred, prescribed, defined, passed or made under the Bihar Police Act, 2007 as if The Bihar Police Act, 2007 were in force from the date of its publication in Official Gazette i.e. 30.03.2007 and shall be deemed to be valid and be deemed to have been made, done, issued, taken etc. in exercise of the powers conferred by or under this Act.
(2) Nothing in this Act or the amendments affected thereby shall effect or he deemed to affect anything done or any action etc. taken under the provisions of the said Act."
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government. —————
अधी.क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 310-571+400-ड,0ट,0पी0।
Website: http://egazette.bih.nic.in
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