बहार असाधारण बहार
(संंंं0 पटना 798) पटना laŒ ,y0th0&01&16@2017 vf/kfu;e] ftlij egkefge jkT;iky fnukad 30 vxLr loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A िनबंधन सं या
गजट
अंकंंं
सरकार ारा ूकािशत
13 भाि 1939 (श0)
, सोमवार, 4 िसत! बर 2017
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4 flrEcj 2017
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fcgkj iapk;r jkt ¼la'kks/ku½ a a sa a sa a s vf/kfu;e] 2017
[fcgkj vf/kfu;e 17] 2017]
fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ dk la'kks/ku djus ds fy, a a s s sa a s s sa a s s s vf/kfu;eA Hkkjr&x.kjkT; ds vM+lBosa o"kZ esa fcgkj jkT; fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%& 1- laf{kIr uke] foLrkj vkSj izkjEHkA&a S za S za S z ¼1½ ;g vf/kfu;e fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2017 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxk] flok; mu {ks=ksa ds tgk¡ fcgkj uxjikfydk vf/kfu;e] 2007 ¼fcgkj vf/kfu;e] la[;k 11] 2007½ ;k dSUVksuesUV vf/kfu;e] 1924 ¼vf/kfu;e II] 1924½ ds mica/k ykxw gSaA
¼3½ ;g rqjar izo`r gksxkA
2- fcgkj vf/kfu;e 6] 2006 dh /kkjk 25 dk la'kks/ku& ¼1½ a sa sa s mi&/kkjk ¼1½ fuEuor~ izfrLFkkfir dh tk;sxh%&
**¼1½ ljdkj }kjk bl laca/k esa cuk;s x;s fu;eksa ds v/;/khu izR;sd xzke iapk;r vius dR̀;ksa ds izHkkoh fuoZgu gsrq fuEufyf[kr lfefr;ksa dk xBu djsxh %&
(i) ;kstuk] leUo; ,oa foÙk lfefr& /kkjk 22 esa of.kZr fo"k;ksa lfgr xzke iapk;r ls lacaf/kr lkekU; ÑR;ksa ds djus ds fy,] vU; lfefr;ksa ds dk;kZsa dk leUo; rFkk vU; lfefr;ksa ds izHkkj esa ugha jgus okys 'ks"k dk;ksZa ds lEiknu ds fy;s(
(ii) mRiknu lfefr & Ñf"k] i'kqikyu] Ms;jh] dqDdqV ikyu] eRL; ikyu] okudh laca/kh iz{ks=] [kknh] xzke ;k dqVhj m|ksx ,oa xjhch mi'keu laca/kh dk;kZsa dk vuqJo.k ,oa i;Zos{k.k(
(iii) lkekftd U;k; lfefr& fuEu dk;ks± dk vuqJo.k ,oa i;Zos{k.k%& ¼d½ vuqlwfpr tkfr;ksa ,oa vuqlwfpr tutkfr;ksa rFkk detksj oxksZa ds 'kS{kf.kd] vkfFkZd] lkekftd] lkaLd`frd vkSj vU; fgrksa dk lao/kZu] ¼[k½ ,slh tkfr;ksa vkSj oxksZa dks lkekftd vU;k; ,oa lHkh izdkj ds 'kks"k.k ls cpkus laca/kh dk;Z]
¼x½ efgykvksa ,oa cPPkksa dk dY;k.kA
(iv) f'k{kk lfefr & izkFkfed] ek/;fed ,oa tu f'k{kk] iqLrdky; ,oa lkaLÑfrd dk;Zdykiksa ls lacaf/kr dk;kZsa dk vuqJo.k ,oa i;Zos{k.k(
(v) yksd LokLF;] ifjokj dY;k.k ,oa xzkeh.k LoPNrk lfefr & yksd LokLF;] ifjokj dY;k.k ,oa xzkeh.k LoPNrk laca/kh dk;kZsa dk vuqJo.k ,oa i;Zos{k.k(
(vi) yksd fuekZ.k lfefr & xzkeh.k vkokl] tykiwfrZ lzksrksa] lM+d ,oa vkokxeu ds vU; ek/;eksa] xzkeh.k fo|qrhdj.k ,oa lacaf/kr dk;ksZa lfgr lHkh izdkj ds fuekZ.k ,oa vuqj{k.k laca/kh dk;kZsa dk vuqJo.k ,oa i;Zos{k.kA
(2) mi&/kkjk ¼2½ dks fuEuor~ izfrLFkkfir fd;k tk;sxk%&s ~ z ss ~ z ss ~ z s **¼2½(i) /kkjk 25 dh mi/kkjk ¼1½ ds [kaM (i) ls (v) esa of.kZr LFkk;h lfefr;ksa dk xBu pquko }kjk xzke iapk;r ds fuokZfpr lnL;ksa ds chp ls fd;k tk,xkA ,slh izR;sd lfefr esa v/;{k lfgr de&ls&de rhu vkSj vf/kd&ls&vf/kd ik¡p lnL; gksaxsA
(ii) yksd fuekZ.k lfefr esa xzke iapk;r ds fofHkUu okMksZ ls fuokZfpr lHkh xzke iapk;r lnL; ¼okMZ esEcj½ lnL; gksaxsA
(iii) izR;sd lfefr vius nkf;Rokas ds izHkkoh fuoZgu gsrq fo'ks"kKksa ,oa tufgr ls izsfjr O;fDr;ksa esa ls vf/kd&ls&vf/kd nks lnL;ksa dks lg;ksftr ¼dksvkWIV½ dj ldsxhA
(3) mi&/kkjk ¼3½ dks fuEuor~ izfrLFkkfir fd;k tk;sxk%& s ~ z ss ~ z ss ~ z s **¼3½ eqf[k;k ;kstuk] leUo; ,oa foÙk lfefr rFkk yksd fuekZ.k lfefr dk insu lnL; ,oa v/;{k gksxkA mi&eqf[k;k lkekftd U;k; lfefr dk insu lnL; ,oa v/;{k gksxkA eqf[k;k izR;sd vU; lfefr ds fy, blds fuokZfpr lnL;ksa ds chp ls v/;{k ukfer djsxkA** ijUrq ;g fd izR;sd lfefr esa de&ls&de ,d efgyk lnL; gksxh vkSj ;g fd lkekftd U;k; lfefr dk ,d lnL; miyC/krk ds v/;/khu vuqlwfpr tkfr ;k vuqlwfpr tutkfr dk lnL; gksxkA
(4) mi&/kkjk ¼5½ dks fuEuor~ izfrLFkkfir fd;k tk;ss ~ z ss ~ z ss ~ z sxk %& ^^¼5½ iapk;r lfpo ;kstuk] leUo; ,oa foÙk lfefr rFkk yksd fuekZ.k lfefr dk lfpo gksxkA ftyk inkf/kdkjh ;k muds }kjk blds fy, izkf/kÑr dksbZ vU; inkf/kdkjh] vU; LFkk;h lfefr;kas ds lfpo ds :i esa dk;Z djus ds fy, fdlh ljdkjh lsod dks ukfer djsxkA**
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3- fcgkj vf/kfu;e 6] 2006 dh /kkjk 26 dk la'kks/ku A& ¼1½ vf/kfu;e dh /kkjk 26 dh mi&/kkjk ¼5½ ds a s sa s sa s s [k.M ¼d½ dks fuEuor~ izfrLFkkfir fd;k tk;sxk%&s ~ z ss ~ z ss ~ z s
**¼d½ dsUnz ;k jkT; ljdkj }kjk fn;k x;k va'knku ;k vuqnku] ;fn dksbZ gks] ftlesa dsUnzh; foÙk vk;ksx ;k jkT; foÙk vk;ksx dh vuq'kalk ds vk/kkj ij izkIr vuqnku Hkh lfEefyr gSA^^
¼2½ vf/kfu;e dh /kkjk&26 dh mi&/kkjk ¼6½ ds i'pkr~ ,d ubZ mi&/kkjk ¼7½ fuEuor~ vUr%LFkkfir dh s ~ Z ~s ~ Z ~s ~ Z ~ tk;sxh%&sss
**¼7½ xzke iapk;r {ks= ds lkE;ksfpr fodkl gsrq ljdkj dks le;≤ ij xzke iapk;r fuf/k ls jkf'k ds mi;ksx ,oa O;; ds laca/k esa xzke iapk;r dks funs'k nsus dh 'kfDr gksxh rFkk ljdkj dk ,slk funs'k xzke iapk;r ds fy, ck/;dkjh gksxkA**
4- fcgkj vf/kfu;e 6] 2006 esa ubZ /kkjk 170[k vkSj /kkjk 170x dk vUr%LFkkiu A& sa Z Ssa Z Ssa Z S vf/kfu;e dh /kkjk&170d ds i'pkr~ fuEufyf[kr ubZ /kkjk 170[k vkSj 170x vUr%LFkkfir dh tk;sxh%&s ~ Z S ss ~ Z S ss ~ Z S s **170[k okMZ fØ;kUo;u ,oa izca/ku lfefr&Z a z aZ a z aZ a z a ¼1½ okMZ lHkk }kjk vius ÑR;ksa@nkf;Roksa ds fuoZgu gsrq okMZ fØ;kUo;u ,oa izca/ku lfefr dk xBu fd;k tk;sxkA lacaf/kr okMZ ls fuokZfpr xzke iapk;r lnL; ml okMZ lfefr ds insu v/;{k gksaxsA okMZ fØ;kUo;u ,oa izca/ku lfefr dh lajpuk] inkof/k vkfn ogh gksxh] tks ljdkj }kjk fofgr dh tk;A
¼2½ okMZ fØ;kUo;u ,oa izca/ku lfefr eq[;r% fuEufyf[kr ÑR;ksa dk fuoZgu djsxh%&
¼d½ okMZ lHkk ds fopkj.k gsrq okMZ esa pyk;h tkus okyh ;kstukvksa ,oa fodkl dk;ZØeksa ds izLrko ,oa mudh izkFkfedrk rS;kj djukA
¼[k½ lk{kjrk] lkoZtfud LoPNrk] LokLF;] i;kZoj.k] iznw"k.k fu;a=.k TkSls fo"k;ksa ij tkx:drk iSnk djus gsrq okMZ lHkk dks lg;ksx djukA
¼x½ tykiwfrZ] lkoZtfud LoPNrk bdkbZ;ksa ,oa vU; lkoZtfud lqfo/kk ;kstukvksa ds fy, okMZ lHkk dh vksj ls mi;qDr LFky dk p;u djukA
¼?k½ egkekjh rFkk izkd`frd vkink dh jksd&Fkke gsrq okMZ lHkk@xzke iapk;r ds lkekU; fu;a=.k ds v/khu dk;Z djukA
¼M+½ okMZ lHkk@xzke iapk;r }kjk le;≤ ij lkSaih x;h ;kstukvksa@ dk;ZØeksa@nkf;Roksa dk fØ;kUo;uA
¼3½ yksd fuekZ.k ;kstukvksa ds fØ;kUo;u esa okMZ fØ;kUo;u ,oa izca/ku lfefr vf/kfu;e dh /kkjk&25¼1½¼vi½ ds v/khu xfBr yksd fuekZ.k lfefr ds v/khu dk;Z djsxhA**
**170x okMZ fØ;kUo;u ,oa izca/kuZ a z aZ a z aZ a z a lfefr }kjk ;kstukvksa ds fØ;kUo;u gsrq funs'k nsus dh ljdkj dh s sa s s q s s ss sa s s q s s ss sa s s q s s s 'kfDr%&vf/kfu;e esa fdlh vU; ckr ds gksrs gq, Hkh] ljdkj xzke iapk;r dks xzke iapk;r fuf/k ls okMZ ds fy,
vuqeksfnr ;kstukvksa dk fØ;kUo;u okMZ fØ;kUo;u ,oa izca/ku lfefr ds ek/;e ls djkus gsrq funs'k ns ldsxhA
okMZ fØ;kUo;u ,oa izca/ku lfefr }kjk ;kstukvksa dk fØ;kUo;u ljdkj }kjk le;≤ ij fuxZr funs'kksa ds
vuq:i djk;k tk;sxkA**
5- fujlu ,oa O;ko`fÙk & a `a `a ` ¼1½ fcgkj iapk;r jkt ¼la'kks/ku½ v/;kns'k] 2017 ¼fcgkj v/;kns'k la0&1] 2017½
blds }kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh mDr v/;kns'k ds }kjk ;k ds v/khu iznÙk fdlh 'kfDr ds iz;ksx esa fd;k
x;k dksbZ dk;Z ;k dh xbZ dksbZ dkjZokbZ bl vf/kfu;e }kjk ;k ds v/khu iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k ;k
dh xbZ le>h tk;sxh] ekuks ;g vf/kfu;e ml fnu izoÙ̀k Fkk ftl fnu ,slk dk;Z fd;k x;k Fkk ;k ,slh dkjZokbZ
dh xbZ FkhA
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
4 flrEcj 2017
la0 ,y0th0&01&16@2017@166@yst%A —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky
}kjk fnukad 30 vxLr 2017 dks vuqer fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2017 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 [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
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THE BIHAR PANCHAYAT RAJ (AMENDMENT) ACT, 2017
[Bihar Act 17, 2017]
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 Sixty Eighth 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, 2017.
(2) It shall extend to the whole of the State of Bihar excepting the areas to which the provisions of the Bihar Municipal Act, 2007 (Bihar Act No. 11 of 2007) or Cantonment Act, 1924 (Act II of 1924) apply.
(3) It shall come into force at once.
2. Amendment of section 25 of the Bihar Act, 6 of 2006 - (1) The sub section(1) shall be substituted as follows :-
"(I) Subject to the rules made in this behalf by the Government, a Gram Panchayat shall constitute the following committees for effective discharge of its following functions:-
(i) Planning, Co-ordination and Finance Committee - for performing general functions relating to Gram Panchayat including subjects mentioned in section 22, co-ordination of the work of other committees and all residuary functions not under the charge of other committees.
(ii) Production Committee - for monitoring and supervision of functions relating to agriculture, animal husbandry, dairy, poultry and fisheries, forestry-related areas, khadi, village and cottage industries and poverty alleviation programmes.
(iii) Social Justice Committee - for monitoring and supervision of functions relating to :
a. Promotion of educational, economic, social, cultural and other interests of Scheduled Castes, Scheduled Tribes and other weaker sections.
b. Protection of such castes and classes from social injustice and all forms of exploitation.
c. Welfare of women and children.
(iv) Education Committee - for monitoring and supervision of functions relating to education, including primary, secondary and mass education, libraries and cultural activities.
(v) Committee on Public Health, Family Welfare and Rural Sanitation - for monitoring and supervision of functions relating to public health, family welfare and rural sanitation.
(vi) Public Works Committee - for monitoring and supervision of functions relating to all kinds of constructions and maintenance including rural housing, sources of water supply, roads and other means of communication, rural electrification and related works."
(2) Sub-sections (2) shall be substituted as follows:-
"(2)(i) The standing committees mentioned in clause (i) to (v) under sub- section (1) of section 25 shall be constituted by election from
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among the elected members of the Gram Panchayat. Each such committee shall consist of not less than three and not more than five members including the chairman.
(ii) The Public Works Committee shall consist of all the Gram Panchayat Members (Ward Members) elected from the different wards of the Gram Panchayat as members.
(iii) Each committee can co-opt not more than two members from among experts or public spirited persons for effective discharge of its responsibilities."
(3) Sub-section (3) shall be substituted as follows:-
"(3) The Mukhiya shall be the ex-officio member and chairman of the Planning, Co-ordination and Finance Committee and the Public Works Committee. The Up-Mukhiya shall be the ex-officio member and chairman of the Social Justice Committee. The Mukhiya shall nominate a chairman of each other committee from among its elected members. Provided that each committee shall have at least one woman member and further, social justice committee shall have a member belonging to the Scheduled Castes or Scheduled Tribes, subject to availability."
(4) Sub-section (5) shall be substituted as follows:-
"(5) Panchayat Secretary shall be the secretary of the Planning, Co- ordination and Finance Committee and Public Works Committee. For other Standing Committees the District Magistrate or any other officer authorised by him in this behalf shall nominate a Government servant to function as secretary."
3. Amendment of Section 26 of the Bihar Act 6 of 2006 .- (1) Clause (a) of sub- section (5) of section 26 of the Act shall be substituted as follows:-
"(a) Contributions and grants, if any, made by the Central or State Government including grants received on the basis of recommendations of the Central Finance Commission or State Finance Commission."
(2) A new sub-section (7) shall be inserted after sub-section (6) of section-26 of the Act:-
"(7) For equitable development of the Gram Panchayat area, the Government shall be competent to issue necessary instructions to the Gram Panchayat from time to time with respect to utilization and expenditure of money from the Gram Panchayat Fund and such direction shall be binding on the Gram Panchayat."
4. Insertion of new Section 170B and Section 170C in the Bihar Act 6 of 2006 .- The following new Section 170B and Section 170C shall be inserted after Section 170A of the Act, respectively:-
"170B Ward Implementation and Management Committee-(1) A Ward Implementation and Management Committee shall be constituted by Ward Sabha for discharge of its functions/ responsibilities. The Gram Panchayat Member elected from the concerned Ward shall be the ex-officio chairman of the Ward Implementation and Management Committee. The composition, tenure etc. of Ward Implementation and Management Committee will be such as may be prescribed by the Government.
(2) Ward Implementation and Management Committee shall mainly discharge the following functions:-
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(a) To generate proposals and determine the priority of schemes and development programmes for consideration of the Ward Sabha.
(b) To assist the Ward Sabha in generating awareness on issues like literacy, public sanitation, health, environment, pollution control etc.
(c) To select appropriate locations on behalf of Ward Sabha for water supply, public sanitation units and other public amenity schemes.
(d) To work under general control of Ward Sabha/Gram Panchayat for prevention of epidemics and natural calamities.
(e) Execution of schemes/programmes/responsibilities given from time to time by Ward Sabha/ Gram Panchayat.
(3) For execution of public works schemes, the Ward Implementation and Management Committee shall function under the Public Works Committee constituted under section 25 (1)(vi) of the Act."
"170C Power of the Government to issue directions for implementation of schemes by Ward Implementation and Management Committee:- Notwithstanding anything contained in the Act, the Government may issue directions to Gram Panchayat to implement schemes approved for the Ward through Ward Implementation and Management Committee from the Gram Panchayat Fund. The schemes shall be executed by the Ward Implementation and Management Committee in accordance with the directions issued from time to time by the Government."
5. Repeal and Savings - (1) The Bihar Panchayat Raj (Amendment) Ordinance, 2017 (Bihar Ordinance No. 1, 2017) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by, or under the said ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act inforce on the day on which such thing was done or action taken.
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
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अधी)क, सिचवालय मुिणालयुुु , बहार, पटना ारा ूकािशत एवंंंं मु.ित।ुुु बहार गजट (असाधारण) 798-571+400-ड$0ट$0पी0।
Website: http://egazette.bih.nic.in
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