Bihar act 007 of 2014 : The Bihar Panchayat Raj (Amendment) Act, 2014

Department
  • PANCHAYATI RAJ DEPARTMENT
Summary

No

Enforcement Date

24 Feb 1962

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िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 15 वैशाखैैै 1936 (श0) (संंंं0 पटना 399) पटना, सोमवार, 5 मई 2014 fof/k foHkkx

&&&&&&&&&&

vf/klwpuk,a

5 ebZ 2014

la0 ,y0th0&1&3@2014@yst% 57—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 6 ekpZ] 2014 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]

mTToy dqekj nqcs]

ljdkj ds la;qDr lfpoA

1

2 बहार गजट (असाधारण), 5 मई 2014 fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2014

[fcgkj vf/kfu;e 7] 2014]

fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ ¼;Fkk la'kksf/kr½ dk la'kks/ku djus ds fy, vf/kfu;eA

Hkkjr x.kjkT; ds pkSalBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&

1- laf{kIr uke] foLrkj vkSj vkjaHkA& ¼1½ ;g vf/kfu;e fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2014 dgk tk ldsxkA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g rqjar izo`Ùk gksxkA

2- fcgkj vf/kfu;e 6] 2006 dh /kkjk 18 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk 18 dh mi&/kkjk ¼5½ esa 'kCn ^^;k vius dÙkZO;ksa ds fuoZgu esa nqjkpkj dk nks"kh ik;s tkus ;k** ds i'pkr~ vkSj 'kCn ^^vius dÙkZO;ksa ds fuoZgu djus esa 'kkjhfjd ;k ekufld rkSj ij v{ke gksuŝ ^ ds iwoZ 'kCn ^^fof/k }kjk LFkkfir izkf/kdkj ds vkns'k dh voKk ;k** vUr% LFkkfir fd;s tk;saxsA

3- fcgkj vf/kfu;e 6] 2006 dh /kkjk 44 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk 44 dh mi&/kkjk ¼4½ esa 'kCn ^^;k vius dÙkZO;ksa ds fuoZgu esa dnkpkj dk nks"kh ik;k tkrk gks ;k** ds i'pkr~ vkSj 'kCn ^^'kkjhfjd ;k ekufld rkSj ij dÙkZO;ksa ds fuoZgu ds v;ksX; gkŝ ^ ds iwoZ 'kCn ^^fof/k }kjk LFkkfir izkf/kdkj ds vkns'k dh voKk ;k** vUr% LFkkfir fd;s tk;saxsA

4- fcgkj vf/kfu;e 6] 2006 dh /kkjk 70 dk la'kks/kuA& mDr vf/kfu;e dh /kkjk 70 dh mi&/kkjk ¼5½ esa 'kCn ^^vFkok nkf;Roksa ds fuoZgu esa dnkpkj dk nks"kh ik;k tkrk gks vFkok** ds i'pkr~ vkSj 'kCn ^^vFkok vius dÙkZO;ksa ds fuoZgu gsrq 'kkjhfjd ;k ekufld :i ls v{ke gks tkrk gks vFkok^^ ds iwoZ 'kCn ^^fof/k }kjk LFkkfir izkf/kdkj ds vkns'k dh voKk vFkok** vUr% LFkkfir fd;s tk;saxsA

fcgkj&jkT;iky ds vkns'k ls]

mTToy dqekj nqcs]

ljdkj ds la;qDr lfpoA

5 ebZ 2014

la0 ,y0th0&1&3@2014@yst% 58—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 6 ebZ 2014 dks vuqer fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2014 dk fuEufyf[kr vaxzsth 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 vaxzsth Hkk"kk esa izkf/kd̀r ikB le>k tk;sxkA

fcgkj&jkT;iky ds vkns'k ls]

mTToy dqekj nqcs]

ljdkj ds la;qDr lfpoA

The Bihar Panchayat Raj (Amendment) Act, 2014 [Bihar Act 7, 2014]

AN

ACT

To Amend the Bihar Panchayat Raj Act, 2006 (Bihar Act 6, 2006) (as amended) Be it enacted by the Legislature of the State of Bihar in the sixty fifth 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, 2014.

(2) It shall extend to the whole of the State of Bihar. (3) It shall come into force at once. 2. Amendment of Section-18 of the Bihar Act 6, 2006 - In sub-section (5) of Section 18 of the Act, the words "Disobidience of order of an authority established by law or" shall be inserted after the words "or is found to be guilty of misconduct in the discharge

2

3बहार गजट (असाधारण), 5 मइ. 2014 of his duties" and before the words "or becomes physically or mentally incapacitated for performing his duties".

3. Amendment of Section-44 of the Bihar Act 6, 2006 - In sub-section (4) of Section 44 of the Act, the words "Disobidience of order of an authority established by law or" shall be inserted after the words "or is found to be guilty of misconduct in the discharge of his duties" and before the words "or becomes physically or mentally incapacitated for performing his duties".

4. Amendment of Section-70 of the Bihar Act 6, 2006 - In sub-section (5) of Section 70 of the Act, the words "Disobidience of order of an authority established by law or" shall be inserted after the words "or is found to be guilty of misconduct in the discharge of his duties" and before the words "or becomes physically or mentally incapacitated for performing his duties".

By order of the Governor of Bihar,

UJJAWAL KUMAR DUBEY,

Joint Secretary to Government. —————

अधी/क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु5ित। बहार गजट (असाधारण) 399-571+400-ड0ट0पी0।

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

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