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(स पटन 1) पटन
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2 ॢबहर गजट [सधरण 27 अग त 2015
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fcgkj jkT; fo'ofo|ky; vf/kfu;e] 1976 ¼fcgkj vf/kfu;e 23] 1976½ dk la'kks/ku djus ds fy, a s s sa s s sa s s s vf/kfu;e A izLrkouk %&zzz pw¡fd] jkT; ljdkj us ladYi la[;k 1846 fnukad 21-11-2008 ds }kjk foÙk jfgr f'k{kk uhfr dks lekIr djus rFkk fMxzh egkfo|ky; lfgr laLFkkuksa dks vuqnku nsus dk fu.kZ; fy;k gSA dkykUrj esa lac) fMxzh egkfo|ky;ksa ds f'k{kdksa ds chp vuqnku jkf'k ds forj.k ds Øe esa ,slk ns[kk x;k gS fd mDr dksfV ds egkfo|ky;ksa esa yach vof/k ls dk;Zjr vusd f'k{kdksa dh fu;qfDr 'kklh fudk; }kjk dh xbZ FkhA gkykafd] dfri; dkj.kksa ls mDr dksfV ds f'k{kdksa ds ekeys esa rRdkyhu fcgkj dkWyst lsok vk;ksx dh vuq'kalk izkIr ugha dh xbZ Fkh]
vkSj] pw¡fd] rRdkyhu fcgkj dkWyst lsok vk;ksx vfLrRo esa ugha gS ,oa fcgkj jkT; fo'ofo|ky; vf/kfu;e] 1976 ¼fcgkj vf/kfu;e 23] 1976½ ;Fkk v|ru la'kksf/kr esa lac) fMxzh egkfo|ky;ksa esa f'k{kdksa dh fu;qfDr ds fufeÙk egkfo|ky; Lrj ij vuq'kalk nsus gsrq ,d ubZ laLFkk ;Fkk ^^p;u lfefr** dk izko/kku fd;k x;k gS]
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The Bihar State Universities (Amendment) Act, 2015 [Bihar Act 16,2015]
AN
ACT
To Amend the Bihar State Universities Act, 1976 (Bihar Act 23, 1976)
Preamble:-Whereas, the State Government has taken a policy decision to abolish the Vitta Rahit Shiksha Niti and to provide grants to the institutions including degree colleges vide resolution no. 1846, dated 21.11.2008. In course of distribution of grants amongst the teachers of the affiliated
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3 बहार गजट (असाधारण), 27 अग त 2015
degree colleges, it has been noticed that many of the teachers working in such colleges for long duration were appointed by the Governing body of the colleges. However, erstwhile Bihar College Service Commission's recommendation in respect of them was not obtained for various reasons; And, whereas, since erstwhile Bihar College Service Commission has ceased to exist and a new body namely Selection Committee at college level has been introduced for making recommendation with regard to the appointment of teachers of the affiliated degree colleges under the Bihar State Universities Act, 1976 (Bihar Act 23, 1976) as amended from time to time; Whereas, it is practically not possible for the Selection Committee to scrutinise individual cases unless one time relaxation is permitted.
Whereas, it is necessary in public interest to provide for empowerment to the Selection Committee to scrutinise the cases of all those working teachers appointed without the recommendation of the Bihar College Service Commission.
Be it enacted by the Legislature of the State of Bihar in the Sixty sixth year of the Republic of India as follows:-
1. Short title, extent and commencement.- (1) This Act may be called The Bihar State Universities (Amendment) Act, 2015.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in Section 57A of the Bihar Act 23, 1976.- In the Bihar State Universities Act, 1976 (Bihar Act 23, 1976), the following new sub-section (6) shall be added after sub-section
(5) of Section 57A of Bihar Act 23 of 1976 :-
"(6) The Selection Committee, subject to this Act, will complete the scrutiny of the cases of the teachers of affiliated degree colleges appointed prior to 19.04.2007, without the recommendation of the Bihar College Service Commission on the basis of qualifications in force at the time of appointment of such teachers upto 31.03.2017, otherwise such appointments will not be treated valid. Thereafter the Governing Body of the college will accept the names recommended by the Selection Committee, which shall be finally approved by the concerned University. Distribution of the amount of grant sanctioned by the State Government will be made amongst the teachers in the concerned affiliated degree colleges by its Governing Body upto 31.03.2017."
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?
ॢबहर गजट
[सधरण 971%5'1+10%ड+ट,+प+?
Website: http://egazette.bih.nic.in
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