बहार असाधारण बहार
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गजट
अंकंंं
सरकार ारा ूकािशत
13 भाि 1939 (श0)
, सोमवार, 4 िसत! बर 2017
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Bihar State University (Amendment) Act, 2017
[Bihar Act 20, 2017]
AN
ACT
To Amend the Bihar State Universities Act, 1976 (Bihar Act 23, 1976) (as amended from time to time) Preamble:- Whereas, the State Government has taken a policy decision to abolish the Vitta Rahit Shiksha Niti and to provide grant to the institutions including Degree Colleges vide Resolution No 1846, dated 21-11-2008. In course of distribution of grant amongst the teachers of the Affiliated Degree colleges, it has been noticed that the many of the teachers
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working in such colleges for long duration were appointed by the Governing Body of the Colleges. However, erstwhile Bihar College Service Commision'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 created for making recommendation with regard to the appointment of teachers of the Affiliated Degree Colleges under The Bihar State University Act, 1976 (Bihar Act 23, 1976) as amended from time to time;
Whereas it is practically not possible for the selection committee to scrutinize individual cases unless relaxation is permitted.
whereas, it is necessary in public interest to provide for empowerment to the selection committee to scrutinize the cases of all those working teachers appointed without the recommendation of the Bihar College Service Commission.
Now, therefore, Be it enacted by the legislature of The State of Bihar in the sixty eight 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, 2017.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force with immediate effect.
2. Amendment in Section 57A of the Bihar Act 23, 1976.- Sub-section (6) of Section 57A of The Bihar Act 23 of 1976 shall be substituted by the following:-
"(6) Subject to this Act, The Selection Committee shall complete the scrutiny of the cases of the teacher's appointed without the recommendation of the Bihar College Service Commission prior to 19.04.2007 in the Affiliated Degree Collleges on the basis of the qualifications enforced at time of the appointment of such teachers till 31.03.2018. 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 grant amount sanctioned by the State Government till 31.03.2018 shall be made amongst the teachers working in the concerned affiliated degree colleges by its Governing Body."
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) 801-571+400-ड$0ट$0पी0।
Website: http://egazette.bih.nic.in
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