Bihar act 012 of 2010 : The BIHAR AGRICULTURAL UNIVERSITY ACT 2010

Date: 16 Apr 2010

Department

AGRICULTURE DEPARTMENT

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िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 26 चैऽ ैैै 1932 (श0) (संंंं0 पटना 271) पटना, शुबुुु वार, 16 अूील 2010 fof/k foHkkx

&&&&&&&&

vf/klwpuk

16 vizhy 2010

la0 ,y0th01&18@2010@yst% 126 —fcgkj fo/kku eaMy dk fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 12 vizhy] 2010 dks vuqefr ns pqds gSa] blds }kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS%&

fcgkj&jkT;iky ds vkns'k ls]

jktsUnz dqekj feJ]

lfpoA

[fcgkj vf/kfu;e 12] 2010]

fcgkj d`f"k fo'ofo|ky; vf/kfu;e] 2010

fcgkj jkT; esa df̀"k ,oa lgc) foKkuksa ds fodkl ds fy, ,d fo'ofo|ky; dks LFkkfir djus vkSj fuxfer djus gsrq vf/kfu;eA

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

v/;k;^I

izkjafHkd

1- laf{kIr uke] foLrkj ,oa izkjaHkA&¼1½ ;g vf/kfu;e fcgkj df̀"k fo'ofo|ky; vf/kfu;e] 2010 dgk tk ldsxkA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g ml rkjh[k ls izo`Ùk gksxk tks] ljdkj jkti= esa vf/klwpuk }kjk fu;r djsA 2- ifjHkk"kk,¡A&tcrd lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e rFkk blds v/khu cuk, x, lHkh ifjfu;eksa vkSj fofu;eksa esa%—

¼1½ *^fo}r ¼vdknfed½ ifj"kn~** ls vfHkizsr gS] fo'ofo|ky; dk fo}r ifj"kn~

2 बहार गजट (असाधारण)] 16 अूील 2010 ¼2½ ^^vf/kfu;e** ls vfHkizsr gS] fcgkj df̀"k fo'ofo|ky; vf/kfu;e] 2010 ¼3½ ^^d`f"k** ds vUrxZr fuEufyf[kr fo"k; lfEefyr gS% ¼d½ izkdf̀rd lalk/ku dk izca/ku;

¼[k½ mRiknu vkSj laj{k.k lfgr Qly lao/kZu;

¼x½ m|ku d`f"k;

¼?k½ i'kq fpfdRlk] izk.kh foKku vkSj ekfRL;dh;

¼M-½ Ms;jh ¼nqX/k'kkyk½ foKku vkSj izkS|ksfxdh;

¼p½ okfudh;

¼N½ d`f"k vfHk;kaf=dh vkSj izkS|ksfxdh;

¼t½ [kk| izkS|ksfxdh;

¼>½ x`g foKku;

¼¥½ d`f"k O;kikj izca/ku;

¼V½ d`f"k tSo izkS|ksfxdh;

¼B½ ekSfyd foKku vkSj df̀"k ls lacaf/kr ekufodh; ,oa ¼M½ d`f"k vkSj lgc) foKku ls lacaf/kr dksbZ vU; fo"k;] tks xzkeh.k leqnk;ksa ds lkekftd] ,oa vkfFkZd mRFkku vkSj izca/ku gsrq iz;qDr gksA

¼4½ ^^izkf/kdkj** ls vfHkizsr gS] bl vf/kfu;e esa ;FkkfofufnZ"V fo'ofo|ky; dk dksbZ izkf/kdkj; ¼5½ **cksMZ** ls vfHkizsr gS] fo'ofo|ky; dk izca/ku cksMZ;

¼6½ ^^v/;;u lfefr** ls vfHkizsr gS] ladk; Lrj ij 'kSf{kd ekeys dh lfefr; ¼7½ ^^egkfo|ky;** ls vfHkizsr gS] fo'ofo|ky; dk vaxhHkwr egkfo|ky; ; ¼8½ ^^dqykf/kifr** ls vfHkizsr gS] fo'ofo|ky; dk dqykf/kifr^;

¼9½ ^^fu;a=d** ls vfHkizsr gS] fo'ofo|ky; dk fu;a=d;

¼10½ ^^ladk;k/;{k¼Mhu½** ls vfHkizsr gS] vaxhHkwr egkfo|ky; dk iz/kku; ¼11½ ^^ladk;&v/;{k** ls vfHkiszr gS] ladk; dk iz/kku;

¼12½ ^^foHkkx** ls vfHkizsr gS] ladk; dk foHkkx;

¼13½ ^^funs'kd** ls vfHkizsr gS vkSj blesa 'kkfey gS funs'kd] jsftMsaV f'k{k.k] funs'kd] 'kks/k vkSj funs'kd foLrkj f'k{kk;

¼14½ ^^ladk;^^ ls vfHkiszr gS] vf/kfu;e vkSj ifjfu;eksa esa ;FkkfofufnZ"V fo'ofo|ky; dk ladk; ; ¼15½ ^^ljdkj** ls vfHkizsr gS] fcgkj ljdkj;

¼16½ ^^jkT;iky** ls vfHkizsr gS fcgkj jkT; dk jkT;iky^;

¼17½ ^^iz/kku^^ ls vfHkizsr gS] egkfo|ky;@foHkkx dk iz/kku;

¼18½ ^^ds0oh0ds0** ls vfHkizsr gS] fo'ofo|ky; ds {ks=kf/kdkj ds v/khu d`f"k foKku dsUnz^; ¼19½ ^^inkf/kdkjh** ls vfHkizsr gS vf/kfu;e@ifjfu;e esa ;FkkfofufnZ"V fo'ofo|ky; dk inkf/kdkjh; ¼20½ ^^fofgr** ls vfHkizsr gS] fo'ofo|ky; ds vf/kfu;e@ifjfu;e@fofu;e esa of.kZr mica/k; ¼21½ ^^jftLVªkj** ls vfHkizsr gS fo'ofo|ky; dk jftLVªkj;

¼22½ ^^vuqlwfpr tkfr;ksa** ls vfHkiszr gS] lafo/kku ¼vuqlwfpr tkfr;kWa½ vkns'k] 1950 dh vuqlwph ds Hkkx AAA esa fofufnZ"V vuqlwfpr tkfr;k¡ ;

¼23½^^vuqlwfpr tutkfr;ksa** ls vfHkiszr gS] lafo/kku ¼vuqlwfpr tutkfr;kWa½ vkns'k] 1950 dh vuqlwph ds Hkkx AAA esa fofufnZ"V vuqlwfpr tutkfr;k¡ ;

¼24½ **ifjfu;e fofu;e vkSj fu;ekoyh** ls dze'k% vfHkizsr gS] fo'ofo|ky; dk rRle; izo`Ùk ifjfu;e] fofu;e vkSj fu;ekoyh;

¼25½ ^^Nk=** ls vfHkizsr gS] fMxzh] fMIyksek vFkok lE;d~ :i ls lafLFkr vU; 'kSf{kd dk;Zdze ds ikB~;dze esa Hkkx ysus gsrq fo'ofo|ky; ds vaxhHkwr egkfo|ky;@ladk; esa nkf[ky rFkk ukekafdr O;fDr; ¼26½ ^^f'k{kd** ls vfHkizsr gS f'k{kk iznku djus vFkok 'kks/k vFkok foLrkj f'k{kk dk;Zdzeksa dks lapkfyr djus vkSj ekxZnf'kZr djus ds iz;kstukFkZ fo'ofo|ky; }kjk fu;qDr vFkok ekU;rkizkIr lgk;d izk/;kid ls vU;wu iafDr dk O;fDr vkSj blesa ,slk dksbZ vU; O;fDr 'kkfey gks ldsxk ftls U;wure fofgr vgZrk ds lkFk ifjfu;e }kjk f'k{kd gksus ds fy, ?kksf"kr fd;k tk; ;

¼27½ ^^bdkbZ** ls vfHkizsr vkSj blesa 'kkfey gS fo'ofo|ky; dh lsok bdkbZ;k¡ ; ¼28½ ^^fo'ofo|ky;** ls vfHkizsr gS fcgkj d`f"k fo'ofo|ky; ;

बहार गजट (असाधारण)] 16 अूील 2010 ¼29½ ^^dqyifr** ls vfHkizsr gS fo'ofo|ky; dk dqyifrA v/;k; II

fo'ofo|ky;

3- fo'ofo|ky; dh LFkkiuk vkSj fuxeuA&¼1½ bl vf/kfu;e ds izorZu dh rkjh[k ls fuEufyf[kr fo'ofo|ky; dh LFkkiuk dh tk;xh %

¼ i½ fcgkj d`f"k fo'ofo|ky; ftldk eq[;ky; Hkkxyiqj ftyk ds lckSj esa gksxk vkSj bldk {ks=kf/kdkj lEiw.kZ fcgkj jkT; gksxkA

¼ii½ lHkh egkfo|ky;] 'kks/k vkSj izk;ksfxd dsUnz] d`f"k foKku dsUnz vFkok vuqlwph I esa mfYyf[kr vU; laLFkk,a] blds inkf/kdkfj;ksa vkSj izkf/kdkjksa ds iw.kZ izca/ku vkSj fu;a=.k ds v/khu] bldh vaxhHkwr bdkbZ;k¡ gksxh vkSj ,sls fdlh bdkbZ dks lEc) bdkbZ ds :i esa ekU;rk iznku ugha dh tk,xhA jkT; ljdkj dks vuqlwph I esa fdlh laLFkk dks tksM+us vFkok fdlh laLFkk dks mlesa ls gVkus dh 'kfDr gksxhA

¼2½ fo'ofo|ky; dqykf/kifr] dqyifr] izca/ku cksMZ] fo}r ifj"kn~ vkSj bl vf/kfu;e esa fn, x, vFkok ifjfu;eksa esa ;Fkkmicaf/kr vU; izkf/kdkjksa vkSj inkf/kdkfj;ksa rFkk la?kVd fudk;ksa ls feydj cusxkA ¼3½ fo'ofo|ky; 'kk'or mRrjkf/kdkj vkSj lkekU; lhy j[kusokyk ,d fuxfer fudk; gksxk vkSj ;g mDr uke ls okn pyk,xk vkSj bl ij okn pyk;k tk,xkA

¼4½ fo'ofo|ky; py vkSj vpy nksuksa laifRr vftZr djus rFkk /kkfjr djus] dksbZ py vkSj vpy laifRr] tks fo'ofo|ky; ds iz;kstukFkZ mlesa fufgr gks xbZ gks vkSj mlds }kjk vftZr dh tk pqdh gks] dks iV~Vk ij nsus] fcdzh djus vFkok vU;Fkk varfjr djus vkSj dsUnz ljdkj] jkT; ljdkj vFkok jkT; ljdkj }kjk vuqeksfnr fdlh fuxfer fudk; ls /ku m/kkj ysus vkSj lafonk djus rFkk bl vf/kfu;e ds iz;kstukFkZ vU; lHkh vko';d dk;Z djus ds fy, l{ke gksxk;

ijUrq] fo'ofo|ky; jkT; ljdkj ds iwoZ vuqeksnu ds fcuk jkT; ljdkj }kjk mls varfjr dh xbZ fdlh vpy laifRr dks u rks iV~Vs ij nsxk] fcdzh djsxk vFkok vU;Fkk varfjr djsxkA

¼5½ fo'ofo|ky; }kjk nk;j vFkok mlds fo:) nk;j lHkh oknksa vkSj vU; fof/kd dk;Zokfg;ksa esa jftLVªkj vFkok fof/k inkf/kdkjh vFkok dqyifr }kjk ;Fkk izkf/kd`r fdlh vU; O;fDr }kjk vfHkopu gLrk{kfjr rFkk lR;kfir fd;k tk,xk vkSj ,sls oknksa vkSj dk;Zokfg;ksa esa lHkh vknsf'kdk jftLVªkj@fof/k inkf/kdkjh dks tkjh dh tk,xh vkSj rkehy djkbZ tk,xhA

4- {ks=h; vf/kdkfjrk vkSj vaxhHkwr fudk;A&¼1½ fo'ofo|ky; vkSj egkfo|ky; Lrj ij f'k{k.k] d`f"k ds {ks= esa vkSj bl vf/kfu;e esa eksVs rkSj ij ifjHkkf"kr blls lacaf/kr {ks=ksa esa 'kks/k rFkk foLrkj f'k{kk ls lacaf/kr fo'ofo|ky; dh {ks=h; vf/kdkfjrk vkSj ftEesnkjh /kkjk 3¼1½ ¼ i½ vkSj ¼ii½ esa ;FkkmfYyf[kr {ks=ksa rd foLrkfjr gksxhA

¼2½ fo'ofo|ky; ds {ks=kf/kdkj vkSj izkf/kdkj ds v/khu vkusokys lHkh egkfo|ky;] 'kks/k dsUnz] d`f"k foKku dsUnz vkSj vU; laLFkk,Wa fo'ofo|ky;ksa ds inkf/kdkfj;ksa vkSj izkf/kdkjksa ds iw.kZ izca/ku vkSj fu;a=.k ds vUrxZr fo'ofo|ky; dh vaxhHkwr bdkbZ;kWa ds :i esa gksxhA fdlh bdkbZ dks lEc) bdkbZ ds :i esa ekU;rk ugha nh tk,xhA

¼3½ fo'ofo|ky; viuh {ks=h; vf/kdkfjrk ds vUrxZr vius vaxhHkwr fudk;ksa dh ;Fkkisf{kr LFkkiuk] fodkl vkSj lapkyu dh ftEesokjh ys ldsxkA

¼4½ jkT; esa d`f"k vkSj lgc) fo"k;ksa esa vuqns'k] f'k{k.k] vuqla/kku] foLrkj f'k{kk vkSj izf'k{k.k dh O;oLFkk djkus ds fy, fo'ofo|ky; dks vius lEiw.kZ {ks=kf/kdkj esa izkf/kdkj gksxkA ¼5½ jkT; esa iwoZ ls fon~;eku vFkok Hkkjr ljdkj ;k fcgkj ljdkj ds fdlh vf/kfu;e ls LFkkfir d`f"k fo'ofo|ky; ftuls ;g vf/kfu;e lacaf/kr gks] ls fHkUu dksbZ fo'ofo|ky; x`g foKku fo"k; dks NksM+dj d`f"k dk dksbZ fMxzh iznku djus ds fy, l{ke ugha gksxkA

¼6½ fo'ofo|ky;] lk>k fgrksa ds fo"k;ksa esa vU; fo'ofo|ky;] tks bl vf/kfu;e ds v/khu LFkkfir gks vFkok vU;Fkk ds lkFk vFkok vU; laLFkku ds lkFk lg;ksxkRed vuqla/kku ifj;kstuk pyk ldsxkA 5- fo'ofo|ky; ds mn~ns';A&fo'ofo|ky; fuEufyf[kr mn~ns';ksa ds fy, LFkkfir vkSj fuxfer fd;k tk;sxk%

¼1½ d`f"k dh fofHkUu 'kk[kkvksa rFkk Kku dh vU; lgc) 'kk[kkvksa rFkk Nk=o`fRr] ftls fo'ofo|ky; 'kkfey djuk vko';d le>s] esa f'k{kk iznku djus dh O;oLFkk djuk]

¼2½ blds vfrfjDr df̀"k esa Kku dh vfHko`f) djuk rFkk 'kks/k dk lapkyu]

¼3½ jkT; dh turk ds dY;k.kkFkZ foLrkj f'k{kk fo"k;d dk;Z djukA

¼4½ jk"Vªh; vkSj vUrjkZ"Vªh; 'kSf{kd laLFkkvksa ds lkFk Hkkxhnkjh rFkk la;kstu dks c<+kok nsuk] ¼5½ ,sls vU; iz;kstu] tks fo'ofo|ky; vFkok jkT; ljdkj le;≤ ij vo/kkfjr djsA 6- fo'ofo|ky; esa izos'k ¼ukeakdu½A&¼1½ fo'ofo|ky; bl vf/kfu;e vkSj ifjfu;eksa ds mica/kksa ds v/;/khu lHkh yksxksa ds fy, [kqyk jgsxk]

4 बहार गजट (असाधारण)] 16 अूील 2010 ijUrq bl /kkjk dh dksbZ ckr fo'ofo|ky; ls ;g vis{kk ugha djsxh fd og fdlh ,sls O;fDr dks fdlh ikB~;dze esa izos'k djus ns tks izos'k ds fy, fofgr 'kSf{kd ;ksX;rk@Lrj ugha j[krk gks vFkok oSls O;fDr;ksa dks fo'ofo|ky;ksa esa cuk, j[ks ftudk 'kSf{kd oR̀r] fMxzh gkfly djus ds fy, visf{kr U;wure Lrj ls de gS vkSj ftudk O;fDrxr vkpj.k fo'ofo|ky; ds iz;kstu vFkok vU; fo|kfFkZ;ksa vkSj deZpkjho`Un ds mi;qDr vf/kdkjksa vkSj fo'ks"kkf/kdkjksa ds fy, gkfudj gksA

¼2½ mi/kkjk ¼1½ ds mica/kksa ds v/;/khu] fo'ofo|ky;] vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk ljdkj }kjk fofufnZ"V vU; oxksZa ds fy, LFkku lqjf{kr djsxk;

ijUrq ] ,slk dksbZ O;fDr rc rd fo'ofo|ky; esa izos'k ikus dk gdnkj ugha gksxk tc rd og ,sls mEehnokjksa dh ckcr fofgr ekud dks iwjk u djrk gksA

¼3½ fo'ofo|ky; fdlh ikB~;dze esa mruh la[;k esa Nk=ksa dk izos'k ys ldsxk ftUgsa fo'ofo|ky; ds miyC/k ladk;ksa vFkok fdlh [kkl egkfo|ky; vFkok foHkkx esa fo}r ifj"kn~ }kjk ;Fkkvo/kkfjr la[;k rd lek;ksftr fd;k tk ldsA

7- fo'ofo|ky; dh 'kfDr;kWa vkSj d`R;A&fo'ofo|ky; dh fuEufyf[kr 'kfDr;kWa vkSj dR̀; gksaxs%& ¼1½ d`f"k rFkk vU; lgc) fo"k;ksa] ftUgsa fo'ofo|ky; mfpr le>s] esa LukrdiwoZ vkSj LukrdksRrj f'k{kk dk mica/k djuk]

¼2½ d`f"k vkSj bldh lgc) 'kk[kkvksa esa 'kks/k djus dk mica/k djuk]

¼3½ foLrkj f'k{kk dk;Zdze }kjk 'kks/k ds fu"d"kksZa rFkk rduhdh tkudkjh ds izpkj gsrq mica/k djuk] ¼4½ fMxzh] fMIyksek rFkk vU; vdknfed fof'k"Vrkvksa dks laLFkkfir djuk]

¼5½ ikB~;dze rS;kj djuk rFkk ijh{kk dk vk;kstu djuk vkSj mu O;fDr;ksa dks fMxzh] fMIyksek] izek.k&i= ,oa vU; 'kS{kf.kd mikf/k;kWa iznku djuk ftUgksaus&

¼i½ ;Fkkfofgr ikB~;dzekuqlkj v/;;u fd;k gks] vkSj

¼ii½ fo'ofo|ky; vFkok bl fufeRr fo'ofo|ky; }kjk ekU;rk izkIr laLFkku esa ,slk 'kks/k fd;k gks] tSlk fd fofgr fd;k tk,]

¼6½ ;Fkkfofgr ekun fMxzh rFkk vU; mikf/k;kWa iznku djuk]

¼7½ {ks=h; dfeZ;ksa] fdlkuksa] vU; O;fDr;ksa] tks fu;fer Nk= ds :i esa ukekafdr ugha gSa] ds fy, O;k[;kuksa rFkk f'k{k.k dk mica/k djuk rFkk mUgsa izek.k i= nsuk tSlk fd fofgr fd;k tk;] ¼8½ vU; fo'ofo|ky;ksa] Hkkjrh; d`f"k vuqla/kku ifj"kn~ ds laLFkkuksa rFkk foKku ,oa izkS|ksfxdh ls lacaf/kr futh vkSj lkoZtfud laxBuksa@laLFkkuksa ds lkFk 'kSf{kd] 'kks/k ,oa ,oa foLrkj f'k{kk dk;Zdzeksa esa lg;ksx djuk]

¼9½ oSlh py vkSj vpy] nksuksa laifRr;ksa dks vftZr djuk] /kkj.k djuk rFkk cuk, j[kuk tks fo'ofon~;ky; ds iz;kstukFkZ mlesa fufgr gks xbZ gks ;k mlds }kjk vftZr dh xbZ gks] ¼10½ d`f"k vkSj lgc) foKkuksa ls lacaf/kr egkfo|ky;ksa@ladk;ksa] vuqla/kku dsUnzksa@iz;ksx'kkykvksa] d`f"k foKku dsUnzksa rFkk mudh bdkbZ;ksa dks LFkkfir djuk rFkk mudk vuqj{k.k djuk] ¼11½ jkT; ljdkj ds iwoZ vuqeksnu ls f'k{k.k] 'kks/k ,oa foLrkj f'k{kk ds inksa dk l`tu djuk vkSj ,sls inksa ij O;fDr;ksa dks fu;qDr djuk]

¼12½ jkT; ljdkj ds iwoZ vuqeksnu ls iz'kklfud vkSj vU; inksa dk l̀tu djuk rFkk ,sls inksa ij O;fDr;ksa dh fu;qfDr djuk]

¼13½ ifjfu;eksa ds vuqlkj v/;srko`fRr] Nk=o`fRr] of̀Rrdk] iqjLdkj dks LFkkfir djuk vkSj iznku djuk]

¼14½ ;Fkkfofgr Qhl vkSj vU; pktZ fu;r djuk] mldh ekWax djuk vkSj mls izkIr djuk] ¼15½ fo'ofo|ky; ds Nk=ksa vkSj deZpkfj;ksa ds fy, ;Fkkmi;qDr vkoklu dh O;oLFkk djuk rFkk mldk j[kj[kko djuk]

¼16½ fo'ofo|ky; ds Nk=ksa ds vkokl] vkpj.k ,oa vuq'kklu dk i;Zos{k.k ,oa fu;a=.k djuk rFkk muds LokLF; ,oa dY;k.k dh vfHko`f) dh O;oLFkk djukA

¼17½ f'k{kdksa dh vgZrk,a vo/kkfjr djuk vkSj df̀"k ,oa lgc) fo"k;ksa esa f'k{kk nsus rFkk 'kks/k vkSj foLrkj f'k{kk dk dk;Z djus ds fy, vgZrk izkIr O;fDr;ksa dh igpku djuk]

¼18½ fo'ofo|ky; ds mn~ns';ksa dks vxzlj djus ds fy, ;Fkkisf{kr lHkh dk;ksZa ,oa ckrksa dks djuk] pkgs os mi;qZDr 'kfDr;ksa ds vkuq"kafxd gks vFkok u gksaA

बहार गजट (असाधारण)] 16 अूील 2010 v/;k;&III

fo'ofo|ky; ds izkf/kdkj 8- fo'ofo|ky; ds izkf/kdkjA&fo'fo|ky; ds fuEufyf[kr izkf/kdkj gksaxs] ;Fkk& ¼1½ izca/ku cksMZ(

¼2½ lhusV(

¼3½ fo}r ¼vdknfed ½ ifj"kn~(

¼4½ ladk; vkSj muds v/;;u cksMZ(

¼5½ fo'fo|ky; ds ,sls vU; fudk; ftUgsa ifjfu;e }kjk fo'ofo|ky; dk izkf/kdkj ?kksf"kr fd;k tk,A

9- izca/ku cksMZ vkSj bldk xBuA&¼1½ izca/ku cksMZ fo'ofo|ky; dk eq[; dk;Zikyd fudk; gksxk vkSj mlesa fuEufyf[kr O;fDr gksaxs %&

(i) dqyifr & v/;{k(

(ii) d`f"k mRiknu vk;qDr@iz/kku lfpo@lfpo] d`f"k foHkkx] fcgkj ljdkj( (iii)iz/kku lfpo@lfpo] foRr foHkkx(

(iv) iz/kku lfpo@lfpo]i'kq ,oa eRL; lalk/ku foHkkx(

(v) funs'kd] df̀"k(

(vi) funs'kd] m|ku(

(vii) d`f"k ,oa lgc) foKku ds {ks= ls ,d iz[;kr f'k{kkfon ¼tks izksQslj ls vU;wu dksfV ds½ ftudk ukefunsZ'ku jkT; ljdkj ds }kjk fd;k tk,xk(

(viii) jkT; ljdkj }kjk ukefufnZ"V fd, tkus okys jkT; fo/kku eaMy ds nks izfrfuf/k(

(ix) jkT; ljdkj }kjk ukefufnZ"V dh tkus okyh ,d mRd`"V efgyk dk;ZdrZk ftudh xzkeh.k leqUufr dh i`"BHkwfe gks(

(x) jkT; ljdkj }kjk ukefufnZ"V fd, tkus okyk fo'ofo|ky; ds vf/kdkj {ks= ls ,d izxfr'khy fdlku(

(xi) jkT; ljdkj }kjk ukefufnZ"V fd;k tkus okyk ,d fof'k"V d`f"k m|ksxifr(

(xii) Hkkjrh; df̀"k vuqla/kku ifj"kn~ ¼vkbZ-lh-,-vkj-½ ls ,d izfrfuf/k] ftudk uke funsZ'ku vkbZ-lh-,-vkj- ds egkfuns'kd }kjk fd;k tk,xk(

(xiii) ifjfu;e esa ;Fkkfofgr pØkuqØe ls ,d funs'kd ftudk ukefunsZ'ku dqyifr }kjk fd;k tk,xk(

(xiv) ifjfu;e esa ;Fkkfofgr pØkuqØe ls ,d Mhu] ftudk ukefunsZ'ku dqyifr }kjk fd;k tk,xk(

(xv) ifjfu;e esa ;Fkkfofgr pØkuqØe ls ,d LukrdksRrj foHkkx dk ,d v/;{k] ftudk uke funsZ'ku dqyifr }kjk fd;k tk,xk(

(xvi) jftLVªkj & lfpo( ¼2½ insu lnL;ksa ls fHkUu] cksMZ ds lnL;ksa dh inkof/k nks o"kksZa dh gksxhA ¼3½ tc e`R;q] R;kxi= ;k inkof/k dh lekfIr ls fHkUu fdlh dkj.k ls fdlh lnL; dk in fjDr gksrk gks rc ml fjfDr dh iwfrZ bl /kkjk ds mica/kksa ds vuqlkj dh tk,xh vkSj ,slh fjfDr dh iwfrZ djus okyk O;fDr bl vof/k rd in /kkj.k djsxk ftl vof/k rd og O;fDr lnL; jgrk ftlds LFkku ij mlus in dh iwfrZ dh gksA

¼4½ cksMZ esa fdlh fjfDr ;k mlds xBu esa fdlh nks"k ek= ds vk/kkj ij cksMZ dh dksbZ dkjZokbZ ;k dk;Zokgh vfof/kekU; ugha gksxhA

¼5½ cksMZ dh cSBd esa cksMZ ds ,d frgkbZ lnL;ksa dh mifLFkfr ls x.kiwfrZ gksxhA ijUrq] ;fn x.kiwfrZ ds vHkko esa cksMZ dh dksbZ cSBd LFkfxr dh tkrh gks rks mlh dk;Z ds fy, cqykbZ xbZ cSBd ds fy, fdlh x.kiwfrZ dh vko';drk ugha gksxhA

¼6½ lkekU;r% cksMZ dh cSBd o"kZ esa de ls de nks ckj] dqyifr }kjk fu;r rkjh[kksa ij gksxhA fdUrq] dqyifr tcdHkh mfpr le>s rFkk cksMZ ikap ls vU;wu lnL;ksa }kjk gLrk{kfjr v/;is{kk ij cksMZ dh fo'ks"k cSBd cqyk ldsaxsA

10- izca/ku cksMZ dh 'kfDr;ka vkSj d`R;A& izca/ku cksMZ dh fuEufyf[kr 'kfDr;ka gksaxh rFkk fuEufyf[kr dRrZO;ksa dk laiknu djsxk] ;Fkk%&

(i) bl vf/kfu;e ds v/khu fofgr jhfr ls ifjfu;e@fofu;eksa dks cukuk] la'kksf/kr djuk vkSj fujLr djuk;

(ii) fo'ofo|ky; ds fy, foRrh; vis{kkvksa vkSj izkDdyuksa dh leh{kk rFkk fopkj djuk rFkk blds ctV dk vuqeksnu djuk;

6 बहार गजट (असाधारण)] 16 अूील 2010

(iii) fo'ofo|ky; ds inkf/kdkfj;ksa] f'k{kdksa rFkk vU; deZpkfj;ksa dh fu;qfDr ds fy, vuq'kalk dks vuqeksfnr djuk;

(iv) fo'ofo|ky; dh vksj ls fdlh lEifRr dks Lohdkj ;k vUrj.k djuk;

(v) vk'kf;r iz;kstu ds fy, fo'ofo|ky; ds O;;u ij nh x;h fuf/k dks iz'kkflr djuk;

(vi) fo'ofo|ky; dh fuf/k;ksa ds fuos'k vkSj fudklh dh O;oLFkk djuk;

(vii) fo'ofo|ky; dh vksj ls U;kl] olh;r vkSj nku Lohdkj djuk;

(viii) tgk¡ visf{kr gks ogk¡ vdknfed ifj"kn~ dh vuq'kalkvksa ij fopkj djuk rFkk mudk vuqeksnu djuk;

(ix) fo'ofo|ky; dh lkekU; eqgj ¼dkWeu lhy½ ds Lo:i ,oa mi;ksx dk funsZ'k nsuk;

(x) ,slh lfefr;ksa vkSj fudk;ksa dk xBu djuk] tks ;g vko';d le>s] rFkk bl vf/kfu;e vkSj ifjfu;e ds mica/kksa ds vuqlkj muds fy, fopkj.kh; fo"k;ksa dks fu/kkZfjr djuk;

(xi) fo}r ¼vdknfed½ ifj"kn~ dh vuq'kalk ij egkfo|ky;ksa] foHkkx] dsUnz ;k 'kks/k dsUnz@midsUnz dh LFkkiuk] vkesyu vkSj lekfIr ij fopkj djuk rFkk vuqeksnu djukA u, egkfo|ky;@ladk; dh LFkkiuk jkT; ljdkj ds iwoZkuqeksnu ds ckn gh dh tk,xh;

(xii) jkT; ds iwoZkuqeksnu ls f'k{k.k] 'kks/k vkSj foLrkj f'k{kk ds inksa dk l̀tu djukA 11- lhusVA&¼1½ lhusV esa fuEufyf[kr lnL; gksaxs] ;Fkk insu lnL; ¼i½ dqykf/kifr & v/;{k(

¼ii½ dqyifr % dqykf/kifr dh vuqifLFkfr esa lhusV dh v/;{krk dqyifr djsaxs( ¼iii½ d`f"k mRiknu vk;qDr ;k mudh vuqifLFkfr esa d`f"k lfpo;

¼iv½ iz/kku lfpo] [kk| ,oa miHkksDrk laj{k.k foHkkx] fcgkj ljdkj; ¼v½ fo'ks"k ;k vij ;k la;qDr lfpo] d`f"k foHkkx] fcgkj] iVuk; ¼vi½ fo'ks"k ;k vij ;k la;qDr lfpo] i'kq ,oa eRL; lalk/ku foHkkx] fcgkj ljdkj; ¼vii½ eq[; ou laj{kd] fcgkj;

¼ viii½ d`f"k funs'kd] fcgkj] iVuk;

¼ix½ funs'kd] i'kqikyu] fcgkj;

¼x½ funs'kd] eRL;] fcgkj;

¼xi½ la;qDr funs'kd] df̀"k] f'k{kk] fcgkj] iVuk;

¼xii½ funs'kd] 'kks/k] fcgkj d`f"k fo'ofo|ky; ;

¼xiii½ funs'kd] fo'ofo|ky; dh foLrkj f'k{kk;

¼xiv½ ladk;ksa ds lHkh Mhu;

¼xv½ vaxhHkwr egkfo|ky; ds lHkh izkpk;Z vkSj 'kks/k laLFkkuksa ds lHkh funs'kd( izfrfuf/k & lnL;—

¼xvi½ v/;{k] fo/kku lHkk }kjk ;Fkkfofgr jhfr ls fcgkj fo/kku lHkk }kjk vius lnL;ksa esa ls p;fur fd, tkus okys lkr O;fDr;

¼ xvii½ lHkkifr] fo/kku ifj"kn~ }kjk ;Fkkfofgr jhfr ls fcgkj fo/kku ifj"kn~ }kjk vius lnL;ksa esa ls p;fur nks O;fDr;

¼xviii½ izkpk;ksZ rFkk ladk;ksa ds Mhu ls fHkUu lkr f'k{kd] ftUgsa de&ls&de ik¡p o"ksZak dk vuqHko gks] ftudk uke funsZ'ku ifjfu;eksa }kjk fofgr jhfr ls fd;k tk,xk rkfd fo'ofo|ky; ds lHkh vaxhHkwr egkfo|ky;ksa dk izfrfuf/kRo gks;

¼xix½ nks O;fDr] ftuesa ls ,d dk uke funsZ'ku fcgkj Qy ,oa lCth fodkl fuxe vkSj nwljs dk dkEQsM ¼lh-vks-,e-,Q-bZ-Mh-½ }kjk fd;k tk,xk;

¼xx½ ¼f'k{kd ls fHkUu½ fo'ofo|ky; ds deZpkfj;ksa dk ,d izfrfuf/k] ftudk p;u fofgr jhfr ls fd;k tk,xk;

¼xxi½ jkT; ljdkj }kjk ukefufnZ"V nks fdlku;

¼xxii½ dqykf/kifr }kjk ukefufnZ"V nks iz[;kr d`f"k oSKkfud;

¼xxiii½ ifjfu;eksa }kjk ;Fkkfofgr jhfr ls dqyifr }kjk ukefufnZ"V ,d es/kkoh Nk=A

बहार गजट (असाधारण)] 16 अूील 2010 ¼2½ insu lnL;ksa ls fHkUu lnL;ksa dh inkof/k] ;FkkfLFkfr] muds vius&vius fuoZkpu ;k uke funsZ'ku dh rkjh[k ls nks o"kksZa ds fy, gksxh vkSj blesa vkxs fd ,slh dksbZ vof/k lfEefyr gksxh tks ;FkkfLFkfr mDr nks o"kksZ ds vof/k&volku rFkk vxys mRrjorhZ fuoZkpu ;k ukefunsZ'ku] tks fdlh vkdfLed fjfDr dks Hkjus ds fy, fuoZkpu ;k ukefunsZ'ku u gks] ds chp chr tk,xh;

ijUrq] fdlh fudk; ds izfrfuf/k ds :i esa fuoZkfpr ;k ukefufnZ"V lnL; }kjk ml rkjh[k ds izHkko ls in dks NksM+ nsuk ekuk tk,xk ftl rkjh[k dks og ml fudk; dk lnL; ugha jg tk,xk ftlus mldk fuoZkpu ;k ukefunsZ'ku fd;k gksA

¼3½ lhusV dh cSBd dqyifr }kjk fu;r rkjh[kksa dks o"kZ esa nks ckj gksxh vkSj bu cSBdksa dks lhusV dh lk/kkj.k cSBd dgk tk,xk] ftlesa ls ,d dks ifjfu;e }kjk lhusV dh okf"kZd lHkk ?kksf"kr fd;k tk,xkA ¼4½ dqyifr tc dHkh mfpr le>s rFkk lhusV ds dqy lnL;ksa esa ls de&ls&de ,d frgkbZ lnL;ksa }kjk gLrk{kfjr v/;is{kk ij lhusV dh fo'ks"k cSBd cqyk ldsxkA

12- lhusV dh 'kfDr;ka vkSj dŸkZO;A& bl vf/kfu;e ds mica/kksa ds v/;/khu] lhusV dh fuEufyf[kr 'kfDr;ka vkSj ÑR; gksaxs %&

(i) fo'ofo|ky; dh O;kid uhfr;ksa vkSj dk;ZØeksa dh leh{kk djuk rFkk fo'ofo|ky; dh mUufr ,oa fodkl ds fy, mik;ksa dh lykg nsuk]

(ii) fo'ofo|ky; ds okf"kZd izfrosnu] okf"kZd ys[kk] foŸkh; izkDdyuksa rFkk ,slh ys[kk vads{k.k izfrosnuksa ij fopkj djuk vkSj izLrko ikfjr djuk]

(iii) ,sls fdlh fo"k; ij dqykf/kifr dks lykg nsuk tks bls lykg ds fy, fufnZ"V fd;k tk,A 13- fo}r~ ifj"kn~ ¼vdknfed ifj"kn~½A&¼1½ fo}r~ ifj"kn~ ¼vdknfed ifj"kn~½ esa fuEufyf[kr lnL; gksaxs %&

(i) dqyifr& lHkkifr(

(ii) funs'kd(

(iii) lHkh ladk;k/;{k@ Mhu(

(iv) lHkh v?;{k] LukrdksŸkj foHkkx(

(v) gjsd ladk; ls egkfo|ky; ds nks foHkkxk/;{k] ftudk uke funsZ'ku pØkuqØe ls dqyifr }kjk fd;k tk,xk(

(vi) gjsd ladk; ls izk/;kid dh iafDr dk ,d f'k{kd] ftudk uke funsZ'ku pØkuqØe ls dqyifr }kjk fd;k tk,xk(

(vii) ,d iz[;kr Ñf"k f'k{kkfon~] tks fo'ofo|ky; ls ckgj dk gks vkSj ftudk uke funsZ'ku dqyifr }kjk fd;k tk,xk(

(viii) jftLVªkj &lnL; lfpo] fu;a=d vkSj fo'ofo|ky; iqLrdk/;{k xSj&lnL; vkeaf=rh gksaxsA ¼2½ fo}r ifj"kn~ ;Fkk fofgr vof/k ds fy, rFkk ;Fkkfofgr jhfr ls nks ls vuf/kd O;fDr;ksa dks lnL; ds :i esa lg;ksftr dj ldsxk rkfd Ñf"k ,oa lgc) {ks=ksa ds fofHkUu lsDVjksa dk i;kZIr izfrfuf/kRo lqfuf'pr gksA

¼3½ insu lnL;ksa rFkk mi/kkjk ¼2½ esa fufnZ"V lnL;ksa ls fHkUu fo}r~ ifj"kn~ ds lHkh lnL; nks o"kksZa dh vof/k ds fy, in /kkj.k djsaxsA

¼4½ ifj"kn~ dh cSBd esa x.kiwfrZ ,d frgkbZ lnL;ksa ls gksxhA ijUrq] ;fn x.kiwfrZ ds vHkko esa ifj"kn~ dh dksbZ cSBd LFkfxr dh tkrh gks] rks mlh dk;Z ds lEiknukFkZ vkgwr vxyh cSBd ds fy, fdlh x.kiwfŸkZ dh vko';drk ugha gksxhA

¼5½ lkekU;r% fo}r ifj"kn~ dh cSBd gjsd lsesLVj esa ,d ckj dqyifr }kjk ;Fkk fu/kkZfjr frfFk dks gksxh; fdUrq] dqyifr }kjk fo}r~ ifj"kn~ dh fo'ks"k cSBd cqyk;h tk ldsxhA 14- fo}r~ ifj"kn~ dh 'kfDr;k¡ ,oa ÑR;A& ¼1½ bl vf/kfu;e ,oa ifjfu;e ds mica/kksa ds v/;/khu fo}r~ ifj"kn~ dks fofu;eksa }kjk ikB~;Øe fofgr djus vkSj ikB~;p;kZ fu/kkZfjr djus dh 'kfDr gksxh] vkSj fo'ofo|ky; ds varxZr v/;kiu ,oa vU; 'kSf{kd dk;ZØeksa ij mldk fu;a=.k gksxk vkSj mlds ekunaMksa dh ns[kjs[k gsrq mŸkjnk;h gksxkA

¼2½ bls vius fu;a=.k ds v/;/khu] lHkh 'kSf{kd ekeyksa ds laca/k esa bl vf/kfu;e vkSj ifjfu;eksa ls laxr fofu;e cukus] ,sls fofu;eksa dks la'kksf/kr djus ;k fujLr djus dh 'kfDr gksxhA ¼3½ [kkldj] iwoZxkeh 'kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk fo}r~ ifj"kn~ fuEufyf[kr 'kfDr;ksa vkSj ÑR;ksa dk iz;ksx djsxk %&

(i) lHkh 'kS{kf.kd ekeyksa esa lfefr vkSj dqyifr dks lykg nsukA

(ii) v/;kiu 'kks/k vkSj foLrkj f'k{kk ds laca/k esa vuq'kalk djukA

8 बहार गजट (असाधारण)] 16 अूील 2010

(iii) izk/;kid] lg&izk/;kid] lgk;d izk/;kid vkSj vU; f'k{kdh; inksa] ftlesa 'kks/k vkSj foLrkj f'k{kk ds in Hkh lfEefyr gS] ij fu;qfDr ,oa muls lacaf/kr dŸkZO;ksa dh vuq'kalk djukA

(iv) vuqc) izk/;kidRo gsrq vuq'kalk djukA

(v) egkfo|ky; ds ladk;] v/;kiu foHkkx] 'kks/k vkSj foLrkj f'k{kk dh LFkkiuk@ vkesyu@ lekiu gsrq vuq'kalk,¡ djuk

(vi) fo'ofo|ky; esa Nk=ksa ds ukekadu ls lacaf/kr fofu;e cukuk vkSj ukekadu djkus okys Nk=ksa dh la[;k fu/kkZfjr djukA

(vii) mikf/k ¼fMxzh½] fMIyksek vkSj izek.k i= iznk;d ikB~;Øeksa ls lacaf/kr fofu;e cukukA

(viii) ijh{kk ds lapkyu ls lacaf/kr fofu;e cukuk vkSj f'k{kk ds ekudksa dks cuk, j[kuk rFkk mlesa lq/kkj ykukA

(ix) lfefr dks ekun mikf/k iznku djus ls lacaf/kr vuq'kalk djukA

(x) fo'ofo|ky; ds f'k{kdksa ds fy, vgZrk,a fofgr fd, tkus ls lacaf/kr vuq'kalk djukA

(xi) ,sls vU; ÑR;ksa dk lEiknu djuk vkSj ,slh vU; 'kfDr;ksa dk iz;ksx djuk tks bl vf/kfu;e ds mica/kksa ds v/khu mls cksMZ ;k dqyifr }kjk iznku ;k vf/kjksfir dh tk,A 15- ladk; vkSj v/;;u cksMZA&¼1½ fo'ofo|ky; esa ;Fkkfofgr ladk; gksaxsA ¼2½ v/;;u ds fy, gjsd ladk; esa ifjfu;eksa }kjk ;Fkkfofgr foHkkx gksxkA ¼3½ gjsd ladk; esa ifjfu;eksa }kjk ;Fkkfofgr lnL; gksaxs rFkk mls ;Fkkfofgr 'kfDr;k¡ gkasxh vkSj og ;Fkkfofgr dŸkZO;ksa dk laiknu djsxkA

¼4½ gjsd ladk; esa v/;;u cksMZ gksxk ftlesa fuEufyf[kr lnL; gkasxs %&

(i) ladk; ds Mhu@Mhu & v/;{k(

(ii) lac) egkfo|ky;ksa ds ladk; ds Mhu(

(iii) lac) ladk; ds lHkh v/;{k@foHkkxk/;{k(

(iv) ladk; ds Mhu }kjk ukefufnZ"V gjsd foHkkx ls ,d ojh; ladk; lnL;(

(v) ojh; foHkkxk/;{k & lnL; lfpoA ¼5½ gjsd ladk; ds fuEufyf[kr ÑR; gksaxs %&

(i) v/;kiu dk;ZØe dh iqufoZyksdu djuk vkSj mlesa lq/kkj dk lq>ko nsuk]

(ii) foHkkx@ladk; dh ikB~;Øe vkSj ikB~;p;kZ lfefr ;k blh rjg ds fudk; dh vuq'kalkvksa ij fopkj djuk vkSj mUgsa vuqeksnu ds fy, fo}r~ ¼vdknfed½ ifj"kn~ dks izLrqr djuk]

(iii) ,sls vU; ÑR;ksa dk laiknu djuk tks mls fo}r~ ¼vdknfed½ ifj"kn~ ;k dqyifr }kjk leuqnsf'kr fd;k tk,A

¼6½ fo'ofo|ky; ds gjsd LukrdksŸkj foHkkx dk ,d v/;{k gksxk vkSj egkfo|ky; ds gjsd foHkkx dk ,d iz/kku gksxk ftldh fu;qfDr] 'kfDr;ksa vkSj drZO;ksa dks ifjfu;eksa }kjk fofgr fd;k tk,xkA 16- izkf/kdkjksa dh lnL;rk ds laca/k esa mica/k A& ¼1½ bl vf/kfu;e esa vU;Fkk micaf/kr ds flok;] fo'ofo|ky; ds fdlh izkf/kdkj ;k fudk; ds insu lnL; ls fHkUu dksbZ lnL; e`R;q] R;kxi=] gVk, tkus ds dkj.k vFkok vU;Fkk viuh iwjh inkof/k iwjk djus esa vleFkZ gks rks bl izdkj gqbZ fjfDr lqfo/kkuqlkj ;Fkk'kh?kz] ;FkkfLFkfr] fu;qfDr] uke funsZ'ku ;k lg&;kstu }kjk Hkjh tk,xh] vkSj bl izdkj fu;qfDr] uke fufnZ"V ;k lg;ksftr O;fDr ,slh fjfDr dh iwfrZ ml lnL; dh inkof/k ds vi;Zoflr vof/k rd djsxk ftlds LFkku ij ,sls O;fDr dks fu;qDr] uke fufnZ"V ;k lg;ksftr fd;k tkrk gks vkSj og vU;Fkk in ij cuk jgrkA

¼2½ fo'ofo|ky; ds fdlh izkf/kdkj ;k fudk; dh lnL;rk ls fdlh O;fDr dks cksMZ dqykf/kifr ds vuqeksnu ls bl vk/kkj ij gVk ldsxk fd ,slk O;fDr uSfrd v/kerk ds fdlh vijk/k dk fl)nks"k Bgjk;k x;k gS vFkok laca) lnL; dk vkpj.k mlds }kjk /kkfjr in ds vuq:i ugha gS] fdUrq tgk¡ ,slk dksbZ O;fDr l{ke U;k;ky; }kjk fl)nks"k Bgjk;k x;k gks ogk¡ dqykf/kifr ds iwoZ vuqeksnu dh vko';drk ugha gksxh] ijUrq] lquokbZ dk ;qfDr;qDr volj fn, fcuk fdlh O;fDr ds fo:) ,slk dksbZ vkns'k ugha fd;k tk,xkA

¼3½ dksbZ O;fDr tks fo'ofo|ky; ds fdlh izkf/kdkj ;k fudk; dk nwljs fudk; pkgsa og fo'ofo|ky; dk gks ;k u gks] ds izfrfuf/k ds :i esa lnL; gks] ;fn viuh lnL;rk dh inkof/k dks lekfIr ds iwoZ ml vU;

बहार गजट (असाधारण)] 16 अूील 2010 fudk;] ftlus mls fu;qDr ;k uke fufnZ"V fd;k gks] dk lnL; u jg tkrk gks rks og ,sls izkf/kdkj ;k fudk; dk lnL; ugha jg ik,xkA

¼4½ tc dHkh dksbZ O;fDr vius }kjk /kkfjr inkfHk/kku ls fo'ofo|ky; ds fdlh izkf/kdkj ;k fudk; dk lnL; gks tkrk gks rc ;fn og viuh lnL;rk vof/k ds volku ds iwoZ ,sls in ij cuk ugha jg tkrk@tkrh gks rks og rqjr ,sls izkf/kdkj ;k fudk; dk lnL; ugha jg tk,xk] ijUrq og ek= bl dkj.k ls viuk in /kkj.k djus ls izokfjr ugha gks tk,xk@tk,xh fd og pkj ekg ls vuf/kd vof/k ds fy, Nqêh ij tk jgk@jgh gSA

¼5½ fo'ofo|ky; ds fdlh izkf/kdkj ;k fudk; ds insu lnL; ls fHkUu dksbZ lnL; dqyifr dks lacksf/kr i= }kjk vius in ls R;kx i= ns ldsxk vkSj ,slk R;kx i= Lohdkj fd, tkus ij] ml rkjh[k ls izHkkoh gksxk ftl rkjh[k dks og izLrqr fd;k x;k gksA

17- vf/kfu;e dh fof/kekU;rk vkSj laj{kkA&¼1½ fo'ofo|ky; la?k vkSj jkT; ds vf/kfu;eksa vkSj fof/k;ksa dk vuqikyu djsxkA

¼2½ fo'ofo|ky; ds fdlh izkf/kdkj ;k fudk; dk dksbZ dk;Z ;k dk;Zokgh

mlds lnL;ksa esa ls fdlh fjfDr dh fo|ekurk ds dkj.k vFkok fdlh ,sls O;fDr dh dk;Zokgh esa Hkkx ysus ds dkj.k ftlds fy, ckn esa irk pys fd og ,slk djus dk gdnkj ugha Fkk] vfof/kekU; ugha gksxhA ¼3½ bl vf/kfu;e esa vU;Fkk micaf/kr ds flok;] fo'ofo|ky; ;k blds fdlh izkf/kdkj }kjk ln~HkkoiwoZd fd, x, lHkh dk;Z ;k fd, x, vkns'k vafre gksxsa vkSj bl vf/kfu;e ;k ifjfu;eksa ;k fofu;eksa ds vuqlj.k esa dh xbZ ;k fd, tkus ds fy, rkRif;Zr fdlh ckr ds fy, fo'ofo|ky; ;k blds izkf/kdkj ds fo:) dksbZ okn ugha pyk;k tk,xk vFkok mlls fdlh {kfriwfrZ dk nkok ugha fd;k tk,xkA ¼4½ bl vf/kfu;e ;k mlds v/khu cuk, x, fdlh ifjfu;e ds vuqlj.k esa ln~HkkoiwoZd dh xbZ] fd, tkus ds fy, vk'kf;r fdlh ckr ds fy, fo'ofo|ky; ds fdlh inkf/kdkjh ;k vU; deZpkjh ds fo:) dksbZ okn ;k fof/kd dk;Zokgh lafLFkr ugha gksxhA

v/;k;&IV

fo'ofo|ky; ds inkf/kdkjh

18- inkf/kdkjhA&fo'ofo|ky; ds fuEufyf[kr inkf/kdkjh gksxsa] ;Fkk %&

(i) dqykf/kifr(

(ii) dqyifr(

(iii) funs'kdx.k(

(iv) Mhu(

(v) jftLVªkj(

(vi) fu;a=d(

(vii) fo'ofo|ky; dh lsok ds ,sls vU; O;fDr ftUgsa ifjfu;eksa }kjk fo'ofo|ky; dk inkf/kdkjh ?kksf"kr fd;k tk,A

19- dqykf/kifrA&¼1½ fcgkj jkT;iky vius inkfHk/kku ls fo'ofo|ky; ds dqykf/kifr gksxasA ¼2½ dqykf/kifr fo'ofo|ky; ds iz/kku gksxsa rFkk mifLFkr jgus ij fo'ofo|ky; ds nh{kkar lekjksg dh v/;{krk djsaxsA

¼3½ lEeku mikf/k iznku djus dk gjsd izLrko dqykf/kifr dh lEiqf"V ds v/;/khu gksxkA ¼4½ dqykf/kifr^;

(i) fo'ofo|ky; ds dk;Zdyki ls lacaf/kr tkudkjh ds fy, dksbZ dkxtkr dh ekax dj ldsaxs] vkSj

(ii) vfHkfyf[kr dkj.kksa ls] /kkjk&42 ds v/khu vkusokys fo"k; dks NksM+dj] fdlh Hkh fo"k; dks fo'ofo|ky; ds ,sls fdlh inkf/kdkjh ;k izkf/kdkj dks iqufoZpkj ds fy, funsZ'k dj ldsaxs ftlus ,sls fo"k; ij iwoZ esa fopkj fd;k gksA

¼5½ dqykf/kifr fyf[kr vkns'k }kjk] fo'ofo|ky; ds fdlh inkf/kdkjh ;k izkf/kdkj ds ,sls fdlh vkns'k ;k dk;Zokgh dks okfry dj ldsaxs tks bl vf/kfu;e] ifjfu;e ;k fofu;e ds vuq:i u gks] ijUrq ,slk dksbZ vkns'k djus ds iwoZ os lac) inkf/kdkjh ;k izkf/kdkj ls dkj.k i`PNk djsxs fd ,slk vkns'k D;ksa u fd;k tk, vkSj ;fn fofufnZ"V le; ds vUrxZr blds laca/k esa dksbZ dkj.k n'kkZ;k tkrk gks rks os ml ij fopkj djsaxasA

¼6½ dqykf/kifr ,slh 'kfDr;ksa dk iz;ksx djsaxs rFkk ,sls vU; drZO;ksa dk ikyu djsaxs tks bUgs bl vf/kfu;e ;k ifjfu;e }kjk iznŸk gksA

10 बहार गजट (असाधारण)] 16 अूील 2010 ¼7½ dqykf/kifr ,sls fdlh O;fDr ;k O;fDr;ksa] ftls os funsf'kr djsa] ls fo'ofo|ky;] ftlesa bldk Hkou iz;ksx'kkyk] iqLrdky;] laxzgky;] dk;Z'kkyk rFkk midj.k Hkh 'kkfey gS vkSj fo'ofo|ky; }kjk vuqjf{kr ;k iz'kkflr fdlh laLFkku] egkfo|ky; ;k Nk=kokl vFkok fo'ofo|ky; }kjk blds rRoko/kku esa lapkfyr v/;kiu ,oa vU; dk;Z rFkk fo'ofo|ky; fdlh vU; ÑR;dkjh dk fujh{k.k djk ldasxs vkSj fo'ofo|ky; ds iz'kklu ,oa foŸk ls tqMs+ fdlh fo"k; dh ckor dksbZ tkap djk ldsaxsA

¼8½ dqykf/kifr ,sls fujh{kd ;k tkap iM+rky ds fu"d"kZ ds lkFk jkT; ljdkj ds fopkj] fo'ofo|ky; dks laizsf"kr djsaxs vkSj mlij fo'ofo|ky; dh jk; vfHkfuf'pr djus ds i'pkr dh tkusokyh dkjZokbZ rFkk ,slh dkjZokbZ ds fy, fu/kkZfjr le;&lhek ds laca/k esa fo'ofo|ky; dks ijke'kZ nsaxsA 20- dqyifrA&¼1½ dqyifr fo'ofo|ky; ds iw.kZdkfyd inkf/kdkjh gksaxs vkSj mudh fu;qfDr jkT; ljdkj }kjk vuq'kaflr ukeksa ds iSuy ls dqykf/kifr }kjk dh tk,xhA jkT; ljdkj lpZ dfeVh (Search Committee) dh vuq'kalk ds vk/kkj ij ,slk iSuy rS;kj djsxhA lpZ dfeVh esa fuEufyf[kr lnL; gksaxs%&

(i) egkfuns'kd] vkbZŒ lhŒ ,Œ vkjŒ dk ,d uke funsZf'krh(

(ii) jkT; ljdkj dk ,d uke funsZf'krh(

(iii) dqykf/kifr dk ,d uke funsZf'krh; ijUrq] bu lnL;ksa esa ls ,d dks jkT; ljdkj }kjk la;kstd ds :i esa uke fufnZ"V fd;k tk,xk( ljdkj vkSj dqykf/kifr dk uke funsZf'krh dqyifr ;k lerqY; iafDr dk gksxkA fdUrq fo'ofo|ky; dk izFke dqyifr iz[;kr —f"k oSKkfudksa esa ls jkT; ljdkj }kjk fu;qDr fd;k tk,xkA ¼2½ ,slk O;fDr ftlus vdknfed mR—"Vrk gkfly dh gks rFkk 'kks/k] f'k{kk vkSj foLrkj ds {ks= esa usr`Ro dh xq.koÙkk iznf'kZr dh gks] dqyifr ds in ds fy, vH;fFkZrk dk ik= gksxkA ¼3½ lpZ dfeVh dh lwpuk dk O;kid izpkj fd;k tk,xk vkSj og lHkh —f"k fo'ofo|ky;ksa@laLFkkuksa esa tk,xhA lpZ ds iSuy dk dfeVh p;u djsxh vkSj rhu ukeksa ds iSuy dk lq>ko nsxhA ¼4½ mi;qZDr mi/kkjk ¼1½ esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] f}rh; vkSj ckn ds dqyifr dh fu;qfDr dqykf/kifr }kjk] muds }kjk ;Fkk vo/kkfjr fuca/kuksa vkSj 'kÙkksaZ ij dh tk,xhA ¼5½ dqyifr vius in ij vklhu gksus dh rkjh[k ls ik¡p o"kksZa rd vFkok iSalB o"kZ dh vk;q rd tks Hkh igys gks] in /kkj.k djsxkA izFke dqyifr dh fjfDr ikap o"kZ ds iwoZ gksus ij ikap o"kZ ds vo'ks"k vof/k ds fy, iqu% jkT; ljdkj dqyifr fu;qDr dj ldsxhA

¼6½ dqyifr Lofyf[kr R;kx i= dqykf/kifr dks lacksf/kr dj viuk in R;kx dj ldsxk tks dqykf/kifr ds lkekU;r% ml rkjh[k ls 60 fnu iwoZ lkSaik tk,xk ftl rkjh[k dks dqyifr vius in dk R;kx djuk pkgrs gksa] fdUrq dqykf/kifr mUgsa igys Hkh ineqDr dj ldsaxsA

¼7½ dqyifr ds in dh vLFkkbZ fjfDr gksus ij vFkok Nqêh ij tkus vFkok fdlh vU; dkj.k ls mudh vuqifLFkfr esa fo'ofo|ky; ds ofj"B funs'kd@ladk; ds Mhu] dqykf/kifr ds vuqeksnu ls] dqyifr ds dÙkZO;ksa dk laiknu dj ldsxk] fdUrq mudh vof/k Ng ekg ls vf/kd dh ugha gksxhA

¼8½ dnkpkj ;k vleFkZrk ds vk/kkj ij vFkok dqykf/kifr }kjk ikfjr vkns'k vFkok ;fn dqykf/kifr dks izrhr gks fd dqyifr dk in ij cus jguk fo'ofo|ky; ds fgrksa ds fo:) gS rc dqykf/kifr }kjk ukefufnZ"V O;fDr }kjk lE;d~ tk¡p&iM+rky djkus rFkk mUgsa viuk vH;kosnu djus dk volj fn, tkus ds ckn dqykf/kifr ds vkns'k dks NksM+dj dqyifr dks buds in ls gVk;k ugha tk,xkA 21- dqyifr dh 'kfDr;k¡ ,oa dÙkZO;A&¼1½ dqyifr fo'ofo|ky; dk iz/kku dk;Zikyd inkf/kdkjh rFkk cksMZ] fo}r~ ifj"kn~ ,oa vU; izkf/kdkjksa dk insu v/;{k gksxk vkSj dqykf/kifr dh vuqifLFkfr esa fo'ofo|ky; ds nh{kkar lekjksg dh v/;{krk djsxk rFkk mu O;fDr;ksa dks mikf/k;k¡ iznku djsxk tks mls izkIr djus ds gdnkj gksaA

¼2½ dqyifr fo'ofo|ky; ds dk;Zdykiksa ij lexz fu;a=.k j[ksxk rFkk fo'ofo|ky; esa vuq'kklu cuk, j[kus dk ftEesnkj gksxkA

¼3½ dqyifr izca/ku cksMZ rFkk fo}r~ ifj"kn~ dh cSBdsa vkgwr djsxkA

¼4½ dqyifr bl vf/kfu;e rFkk ifjfu;eksa vkSj fofu;eksa ds mica/kksa dk fo'oluh; vuqikyu lqfuf'pr djsxk rFkk blds fy, ;Fkko';d 'kfDr;ksa dk iz;ksx djsxkA

¼5½ dqyifr izca/ku cksMZ ds okf"kZd foÙkh; izkDdyuksa rFkk okf"kZd ys[kk ds izLrqrhdj.k dk ftEesnkj gksxkA

¼6½ dqyifr fdlh vkdfLedrk dh fLFkfr esa ,slh dksbZ dkjZokbZ dj ldsxk ftlesa mldh jk; ds vuqlkj rkRdkfyd dkjZokbZ dh vko';drk gksA ,slh fLFkfr esa rFkk rRi'pkr ;Fkk'kh?kz viuh dkjZokbZ dh fjiksVZ mu izkf/kdkjksa dks nsxk tks lkekU; rFkk ml fo"k; ij dkjZokbZ djrsA

बहार गजट (असाधारण)] 16 अूील 2010 ¼7½ tgka mi/kkjk ¼6½ ds v/khu dqyifr }kjk dh xbZ dkjZokbZ fo'ofo|ky; dh lsok esa dk;Zjr fdlh O;fDr ds fy, vfgrdj gks ogk¡ ,slk O;fDr] dh xbZ dkjZokbZ dh uksfVl rkehy fd, tkus dh rkjh[k ls rhl fnuksa ds Hkhrj cksMZ ds ikl vihy djsxkA

¼8½ ;fn dqyifr dk lek/kku gks tk, fd cksMZ dk fu.kZ; fo'ofo|ky; ds lokZsÙke fgr esa ugha gS rks og mls dqykf/kifr ds izfr funZs'k djsxk ftudk ml ij fu.kZ; vfUre gksxkA ¼9½ iwoZoÙkhZ mi/kkjkvksa ds mica/kksa ds v/;/khu] dqyifr fo'ofo|ky; ds inkf/kdkfj;ksa] f'k{kdksa rFkk vU; deZpkfj;ksa dh fu;qfDr] izksUufr vkSj c[kkZLrxh ls lacaf/kr cksMZ ds fu.kZ;ksa dks ykxw djsxkA ¼10½ dqyifr] fo'ofo|ky; ds dk;Zdykiksa ds leqfpr iz'kklu rFkk v/;kiu 'kks/k vkSj foLrkj ds l?ku] leUo; ,oa ,dhdj.k dk ftEesnkj gksxkA

¼11½ dqyifr] izca/ku cksMZ dks lwpuk nsdj] /kkjk& 18 ds [kaM ¼iii½ ls ¼vii½ rd esa fufnZ"V fo'ofo|ky; ds fdlh inkf/kdkjh ds fjDr in ij Ng ekg ls vuf/kd vof/k ds fy, fdlh mi;qDr O;fDr dh vLFkkbZ fu;qfDr dj ldsxkA

¼12½ dqyifr ,slh vU; 'kfDr;ksa dk iz;ksx rFkk ,sls vU; dÙkZO;ksa dk laiknu dj ldsxk] tks mls bl vf/kfu;e vkSj ifjfu;eksa ds mica/kksa ds v/khu mls iznÙk gks ;k vf/kjksfir gksA ¼13½ bl vf/kfu;e ds izFke izorZu dh rkjh[k ls Ng ekg dh vof/k ds fy, dqyifr dks fuEufyf[kr vfrfjDr 'kfDr;k¡ gksxh%&

(i) dqykf/kifr ds vuqeksnu ds v/;/khu] fo'ofo|ky; ds dk;Z lapkyu ds fy, bl vf/kfu;e ds v/khu ifjfu;e cukuk;

ijUrq dqyifr bl vf/kfu;e ds izkjaHk gksus ds iwoZ fo'ofo|ky; esa fo|eku ifjfu;eksa dks ;Fkko';d ifjorZu lfgr vaxhdkj dj ldsxkA

(ii) dqykf/kifr ds iwoZ vuqeksnu ls] vkSicaf/kd izkf/kdkjksa rFkk fudk;ksa dk xBu dj ldsxk vkSj mudh vuq'kalk ij fo'ofo|ky; ds dk;Z lapkyu ds fy, fu;ekoyh cukukA

(iii) dqykf/kifr ds fu;a=.k ds v/;/khu] ,slh foÙkh; O;oLFkk djuk rFkk ,slk O;; djuk tks bl vf/kfu;e ;k blds fdlh va'k dks dk;Z:i nsus ds fy, ;Fkko';d gks(

(iv) jkT; ljdkj ds iwoZ vuqeksnu ls ,slh fu;qfDr;k¡ djuk tks bl vf/kfu;e ;k blds fdlh va'k dks dk;Z:i nsus ds fy, ;Fkko';d gksA

(v) dqykf/kifr ds iwoZ vuqeksnu ls mlds }kjk ;Fkkfunsf'kr —R;ksa ds fuoZgu ds fy, ;Fkksfpr lfefr;ksa dh fu;qfDr djuk(

(vi) bl vf/kfu;e ;k ifjfu;eksa }kjk izca/ku cksMZ dks iznÙk fdlh ;k lHkh 'kfDr;ksa dk iz;ksx djukA

22- fo'ofo|ky; ds vU; inkf/kdkjhA&lkekU; fucZa/ku vkSj 'kÙksZa %& /kkjk& 18 ds [kaM ¼iii½ ls ¼ vii½ rd esa fufnZ"V fo'ofo|ky; ds inkf/kdkfj;ksa dh fu;qfDr] fo'ofo|ky; ds lac) izkf/kdkj ds vuqeksnu ls rFkk ;Fkkfofgr fucZa/kuksa vkSj 'kÙkkZas ij dqyifr }kjk dh tk,xh vkSj os fo'ofo|ky; ds iw.kZdkfyd inkf/kdkjh gksaxsA ,sls inkf/kdkjh ds osru] HkÙks rFkk vU; lsok 'kÙksZ ogh gksxh tks ifjfu;eksa }kjk ;Fkkfofgr gksA

23- funs'kd] Mhu] jftLVªkj] fu;a=d vkfnA&¼1½ jsftMsaV f'k{k.k funs'kd&lg&Mhu ¼ihŒthŒ,lŒ½ Lukrd iwoZ ,oa LukrdksÙkj jsftMsaV f'k{k.k ds vUrj ladk; vkSj vUrj foHkkxh; leUo; ds fy, ftEesnkj gksaxsA

¼2½ funs'kd] 'kks/k fo'ofo|ky; esa 'kks/k dk;ZØe ds funs'ku ,oa leUo; ds ftEesokj gksaxsA ¼3½ funs'kd] foLrkj f'k{kk —f"k foLrkj dk;ZØe ds funs'ku vkSj leUo; ds ftEesnkj gkasxsA vU; funs'kdksa ds dÙkZO; ,oa ftEesnkfj;k¡ ogh gksaxh tks ifjfu;eksa }kjk ;Fkkfofgr gksA ¼4½ ladk; ds Mhu@Mhu % Mhu ladk; vkSj blds v/;;u cksMZ ds v/;{k gksaxs rFkk ladk; ds f'k{k.k dk;ZØe ds vk;kstu gsrq dqyifr ds izfr ftEesnkj gksaxsA

¼5½ jftLVªkj %

¼d½ izca/ku cksMZ rFkk fo}r~ ifj"kn~ dk insu lfpo gksaxs vkSj lHkh ifj"knksa ds LFkkbZ vkeaf=r gksaxsA

¼[k½ fo'ofo|ky; ds vfHkys[kksa rFkk lkekU; eqgj ¼lhy½ dh lE;d~ vfHkj{kk dk

ftEesnkj gksxkA

12 बहार गजट (असाधारण)] 16 अूील 2010 ¼x½ ;Fkkfofgr LFkkiuk fo"k;d dk;Z rFkk fo'ofo|ky; ds lkekU; iz'kklu dk ftEesnkj gksxkA

¼?k½ Lukrd iwoZ ¼;wŒthŒ½ rFkk LukrdksÙkj ¼ihŒthŒ½ ikB;Øeksa esa ukekadu] ;wŒthŒ vkSj ihŒthŒ dh ijh{kkvksa dk lapkyu ,oa izca/ku] fo'ofo|ky; ds Nk=ksa ds LFkkbZ vfHkys[kksa] ftuesa fy, x, ikB~;Øe] izkIr ØsfMV] mikf/k;ksa] iqjLdkjksa vFkok vU; fof'k"V mikf/k;ksa ¼fMLVhalUl½ rFkk Nk=ksa ds vdknfed dk;Zdyki vkSj vuq'kklu ls lacaf/kr vU; oLrq,¡ Hkh 'kkfey gS] ds vuqj{k.k dk ftEesnkj gksxkA

¼6½ fu;a=d %

¼d½ fo'ofo|ky; ctV] ys[kk fooj.k cukus] fuf/k;ksa ds izca/ku rFkk fuos'k dk ftEesnkj gksxkA

¼[k½ ;g lqfuf'pr djus dk ftEesnkj gksxk fd ;Fkkizkf/k—r O;; gksA ¼x½ fo'ofo|ky; dh fofHkUu bdkbZ;ksa esa la/kkfjr ys[kk ds vkof/kd vkUrfjd fujh{k.k dh O;oLFkk djsxkA

¼?k½ cksMZ }kjk ;Fkk vuqeksfnr :i esa rFkk jhfr ls fo'ofo|ky; ds ys[kk ds la/kkj.k dk ftEesnkj gksxk rFkk udn dh fLFkfr] cSad vfr'ks"k vkSj fuos'k dh fLFkfr ij lrr utj j[ksxkA

¼³½ ;g ns[ksxk fd vkfLr;ksa ls lacaf/kr jftLVj dk v|ru la/kkj.k gks vkSj fu;fer LVkWd feyku fd;k tk,A

¼7½ bl vf/kfu;e ds mica/kksa ds v/;/khu] /kkjk& 18 ds [kaM ¼iii½ ls ¼vii½ rd esa fufnZ"V fo'ofo|ky; ds inkf/kdkjh ,sls vU; dÙkZO;ksa dk laiknu djsaxs tks mUgsa le;≤ ij dqyifr }kjk fofgr ;k leuqnsf'kr fd;k tk,A

v/;k;&^V

f'k{kdksa ,oa dfeZ;ksa dh lsok&'kRrsZa

24- p;u] fu;qfDr rFkk osru ,oa 'kŸkksZa dk fu/kkZj.kA&(1) bl vf/kfu;e ds mica/kksa ds v/;/khu fo'ofo|ky; f'k{kdksa rFkk deZpkfj;ksa dh fu;qfDr] izksUufr] p;u] osru ,oa HkŸkksa dk fu/kkZj.k rFkk vU; lsok 'kŸkksZ dh çfØ;k fofgr ifjfu;e esa ;Fkkfofgr :i esa gksxhA

(2) vf/kfu;e esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] dksbZ fo'ofo|ky; ;k egkfo|ky; ;k blds laLFkku] foŸkh; nkf;Ro okys fdlh izdkj ds f'k{kdh;] xSj f'k{kdh; in dk l`tu rFkk vius dfeZ;ksa ds osru&HkŸkksa esa o`f) jkT; ljdkj dh iwoZ LohÑfr ds fcuk ugha dj ldsxkA v/;k;&VI

f'k{kk] 'kks/k ,oa foLrkj f'k{kk

25- f'k{kkA&¼1½ bl vf/kfu;e ds v?;/khu fo'ofo|ky; dh f'k{kk ds vUrxZr Lukrd] LukrdksŸkj ,oa MkWDVj dh mikf/k laca/kh dk;ZØe rFkk Ñf"k ,oa ;Fkkfofgr lgc) foKku ds {ks= esa vYidkfyd fMIyksek@lfVZfQdsV dkslZ bR;kfn lfEefyr gksxsA

¼2½ f'k{kk dk;ZØe] jkT; ,oa jk"Vªh; uhfr;ksa ds chp lokZaxlerk cuk, j[ksxkA ¼3½ fo'ofo|ky; bZ&f'k{kk] forfjr@nwj f'k{kk] vkbZ0lh0Vh0 lefiZr tkudkjh dk vknku&iznku djus bR;kfn ls lacaf/kr igy djsxkA

¼4½ Ñf"k f'k{kk ds dk;ZØeksa dk y{; l{ke rFkk dq'ky Lukrd ,oa LukdksŸkj/kkjh izLrqr djuk gksxkA

26- 'kks/kA&¼1½ bl vf/kfu;e rFkk ifjfu;e ds v?;/khu] fo'ofo|ky; Ñf"k ,oa lgc) {ks=ksa esa ;qfDriw.kZ] cqfu;knh rFkk vuqiz;qDr xos"k.kk dks o<+kok nsxh

¼2½ vius 'kks?k laxBu ds ek/;e ls fo'ofo|ky; Ñf"k] i'kqikyu rFkk blds {ks=kf/kdkj ds vU; lgc) 'kk[kkvksa ds fy, iz/kku fu;a=d ,tsalh gksxkA

¼ 3½ fo'ofo|ky; ljdkj dh lgefr ls dk;kZUo;u lfgr 'kks/k lapkyu gsrq vius {ks=h; vf/kdkfjrk ds vUrxZr fofHkUu Ñf"k tyok;q tksu esa {ks=h;@tksuy vuqla/kku dsUæ ,oa mi vuqla/kku dsUæ LFkkfir dj ldsxkA

27- foLrkj f'k{kkA&¼1½ fo'ofo|ky; esa foLrkj f'k{kk dk;ZØe vkjaHk fd;k tk,xk rFkk] bl vf/kfu;e ,oa ifjfu;e ds v/;/khu izkoSf/kd ewY;kadu ifj"dj.k dks lqfuf'pr djsxk rFkk Rofjr Ñf"k fodkl gsrq fdlkuksa ,oa vU; ds fy, 'kks/k ds fu"d"kZ ij vk/kkfjr izkSn~;kSfxdh ds izlkj ds lqdj cuk,xkA blds }kjk fofHkUu i.k/kkfj;ksa ds fy, izn'kZuksa ,oa izf'k{k.k dk;ZØeksa dk vk;kstu djsxkA foLrkj f'k{kk dk;ZØeksa ds lkFk

बहार गजट (असाधारण)] 16 अूील 2010 fo'ofo|ky; dh fofHkUu bZdkb;ksa rFkk dsUæ vkSj jkT; ljdkj dh nwljh leqfpr ,tsafl;ksa ds chp leUo; LFkkfir djsxkA

¼2½ fo'ofo|ky; jkT; esa Ñf"k foLrkj ds fodkl dk izfreku fodflr djus dk mŸkjnk;h gksxkA ¼3½ fo'ofo|ky; jkT; ljdkj ds inkf/kdkfj;ksa@foLrkj vf/kdkfj;ksa vkSj muds {ks=kf/kdkj esa vkusokys fdlkuksa dks Ñf"k ds uokpkjksa ls lacaf/kr izf'k{k.k laca/kh lgk;rk vkSj lg;ksx iznku djsxkA 28- f'k{k.k] 'kks/k vkSj foLrkj f'k{kk dk ,dhdj.kA&¼1½ dqyifr fo'ofo|ky; ds l{ke inkf/kdkfj;ksa ds ijke'kZ ls f'k{kk] 'kks/k ,oa fo'ofo|ky; ds foLrkjh f'k{kk ds xfrfof/k;ksa ds iw.kZ ,dhdj.k gsrq ;Fkksfpr dne mBkus ds fy, mŸkjnk;h gksxkA

¼2½ f'k{k.k laoxZ dk izR;sd ladk; lnL; izR;sd vdknfed o"kZ esa f'k{k.k&dk;Z ds vfrfjDr dqN le; ¼30% ls vf/kd ugha vkSj dqyifr }kjk fo'ofo|ky; ds l{ke inkf/kdkjh ds ijke'kZ ls ;Fkk fu/kkZfjr vof/k rd½ rd 'kks/k vkSj@ ;k foLrkj fØ;kdykiksa esa fujr jgsxkA mlh izdkj 'kks/k ;k foLrkj laoxZ dk lnL; dqN le; f'k{k.k dk;Z esa O;rhr djsxkA

¼3½ egkfo|ky;@ladk; esa inLFkkfir f'k{k.k] 'kks/k ,oa foLrkj f'k{kk ds lHkh deZpkjh ladk; ds Mhu@egkfo|ky;@ladk; Mhu ds iz'kklfud fu;a=.k esa gksaxs rFkk ;FkkfLFkfr funs'kd ¼'kks/k½ ,oa funs'kd ¼foLrkj f'k{kk½ ds lexz rduhdh fu;a=.k esa gksaxsA

¼4½ fo'ofo|ky; jkT; dh {ks=h; vko';drkvksa dks /;ku esa j[krs gq, vius 'kks/k ,oa foLrkj f'k{kk dk dk;ZØe fodflr djsxk rFkk ljdkj ,oa vU; i.k/kkfj;ksa dks mi;qDr izkS|ksfxdh miyC/k djk;sxkA v/;k;&VII

fuf/k rFkk ys[kk

29- fo'ofo|ky; dh fuf/k;k¡A&¼1½fo'ofo|ky; dh ,d lkekU; fuf/k gksxh ftlesa %&

¼i½ 'kqYdksa] foU;klksa rFkk vuqnkuksa ls izkIr vk; vkSj fo'ofo|ky; dh lEifÙk ;Fkk Nk=kokl] 'kks/k dsUæksa ,oa QkeksZa ls izkIr vk;;

¼ii½ ljdkj }kjk bl vf/kfu;e ds mica/k ds laxr 'krksZa ij fn;k x;k va'knku ,oa

vuqnku^;

¼ iii½ vU; va'knku] vuqnku] nku rFkk _.k ,oa nwljh izkfIr;kWa;

tek dh tk,xhA

¼2½ fo'ofo|ky; laLFkkiu fuf/k ds uke ls ,d dks"k dk xBu djsxkA dsUæ ljdkj ;k

jkT;ljdkj ;k bl fuf/k gsrq tek djus ds fy, vuqeksfnr ,tsalh }kjk fd, x, va'knku vkSj vuqnku rFkk cksMZ }kjk ;FkkfofufnZ"V vU; jkf'k bl fuf/k esa tek dh tk,xhA tc dHkh vko';d gks cksMZ ;FkkfofufnZ"V jkf'k laLFkkiu fuf/k ls lkekU; fuf/k esa ;Fkkfofgr jhfr ls iqu% vUrfjr dj ldsxkA

¼ 3½ fo'ofo|ky; ljdkj }kjk fn;s x, fdlh vuqnku ls lacaf/kr ys[kk fooj.k] fjiksVZ ,oa vU; fof'k"V;k¡ ljdkj dks izLrqr djsxk rFkk ljdkj }kjk ;Fkkfunsf'kr le; ds Hkhrj vkSj ;Fkkfunsf'kr jhfr ls vuqnku ds mi;ksx ls lacaf/kr ,sls fooj.k] [kkrs izfrosnu ,oa vU; fof'k"V;k¡ ,oa vU; fooj.k izLrqr djsxk vkSj dkjZokbZ djsxk tSlk fd mls funsf'kr fd;k tk,A

¼ 4½ vius mís';ksa dks vkxs c<+kus ds fy, fo'ofo|ky;] ljdkj ls ;k fdlh vU; jkT; ljdkj ls ;k dsUæ ljdkj ls ;k oS/kkfud fudk;ksa ls vuqnku ;k nku ,slh 'krksZ ij Lohdkj djus ds fy, l{ke gksxk ftlds fy, fo'ofo|ky; vkSj vuqnku nkrk ;k nkrk ds chp djkj fd,

gkasA

30- fuf/k dk izca/kuA& fo'ofo|ky; dh lkekU; fuf/k] laLFkkiu fuf/k ,oa vU; fuf/k;ksa dk izcU/k ifjfu;e }kjk fu/kkZfjr mica/kksa ds vuqlkj fd;k tk,xkA

31- ys[kk rFkk vads{k.kA&fo'ofo|ky; dk okf"kZd ys[kk fooj.k fu;a=d }kjk rS;kj fd;k tk,xk rFkk cksMZ }kjk ukefufnZ"V ;k izkf/kÑr izkf/kdkj }kjk izekf.kr fd;k tk,xkA fooj.k esa fo'ofo|ky; dks izksn~Hkwr ;k izkIr lHkh /ku pkgs os ftl fdlh lzksr ls vk, gksa] rFkk fo'ofo|ky; }kjk Hkqxrku dh x;h lHkh jde lfEefyr gksxhA ,slk fooj.k cksMZ }kjk lkekU;r% lacaf/kr foŸkh; o"kZ dh lekfIr ds Ng ekg ds Hkhrj izLrqr fd;k tk,xkA

32- Hkfo"; fuf/k] isa'ku vkSj chekA&¼1½ fo'ofo|ky; ;Fkk fofgr jhfr ls rFkk fofgr 'krksZ ds v/;;/khu vius inkf/kdkfj;ksa] f'k{kdksa] vuqlfpoh; deZpkfj;ksa rFkk vU; deZpkfj;ksa ds fgr esa jkT; ljdkj }kjk ;Fkkvuqeksfnr] ias'ku] minku] chek] Hkfo";fuf/k] va'knk;h isa'ku fuf/k dk xBu djsxkA

14 बहार गजट (असाधारण)] 16 अूील 2010 ¼2½ fo'ofo|ky; }kjk bl izdkj xfBr ,sls isa'ku] minku] chek vkSj Hkfo"; fuf/k ds fy, jkT; ljdkj ;g ?kks"k.kk dj ldsxh fd Hkfo"; fuf/k vf/kfu;e ds mica/k bu fuf/k;ksa ij ykxw gksaxs ekuks ;g ljdkjh Hkfo"; fuf/k gks;

ijUrq] foŸk lfefr rFkk cksMZ ds ijke'kZ ls fo'ofo|ky; dks ;g 'kfDr gksxh fd og Hkfo"; fuf/k dk fuos'k ,slh jhfr ls djs tSlk fd og vo/kkfjr djsA

33- ljdkjh vuqnkuA&ljdkj gj o"kZ fo'ofo|ky; dks fuEufyf[kr ,deq'r vuqnku nsxk] ;Fkk %& ¼1½ fo'ofo|ky; ds leqfpr dk;Z laiknu ds fy, deZpkfj;ksa ds osru vkSj HkŸks] fo'ofo|ky; dh vkdfLedrkvksa] vkiwfrZ;ksa vkSj lsokvksa ls lacaf/kr izkDdfyr O;; ls vU;wu vuqnkuA ¼2½ vkorZd vkSj vukorZd O;; ds ,sls vfrfjDr enksa dks iwjk djus ds fy, vuqnku tks jkT; ljdkj vko';d le>sA

34- foŸk lfefrA&¼1½ cksMZ ,d foŸk lfefr dk xBu fuEufyf[kr :i esa djsxk%&

¼i½ dqyifr & v/;{k(

¼ii½ iz/kku lfpo@lfpo] foŸk foHkkx] jkT; ljdkj vFkok mudk uke funsZf'krh tks la;qDr lfpo ls vU;wu iafDr dk gks(

¼iii½ iz/kku lfpo@lfpo] Ñf"k foHkkx] jkT; ljdkj vFkok mudk uke funsZf'krh tks la;qDr lfpo ls vU;wu iafDr dk gks(

¼ iv½ cksMZ ds lnL;ks esa ls ,d funs'kd@Mhu] ftudk uke funsZ'ku dqyifr }kjk fd;k tk,xk(

¼ v½ cksMZ dk ,d uke funsZf'krh(

¼ vi ½ fu;a=d & lnL; lfpoA

¼2½ foŸk lfefr ds fuEufyf[kr ÑR; gksaxs %&

¼ i½ fo'ofo|ky; ds okf"kZd ys[kk vkSj ctV izkDdyuksa dh tk¡p djuk rFkk ml ij cksMZ dks lykg nsukA

¼ ii½ le;≤ ij fo'ofo|ky; dh foŸkh; fLFkfr dh leh{kk djkukA

¼ iii½ fo'ofo|ky; ds lHkh foŸkh; ekeyksa ij cksMZ dks vuq'kalk djukA

¼ iv½ ctV esa micaf/kr jkf'k ls vf/kd O;; ls lacaf/kr lHkh izLrkosak ij cksMZ dks vuq'kalk djukA

v/;k; & VIII

ifjfu;e vkSj fofu;e

35- ifjfu;eA& bl vf/kfu;e ds mica/kksa ds v/;/khu] fo'ofo|ky; ds ifjfu;e }kjk fo'ofo|ky; ds dk;Zdykiksa ls tqM+s fdlh fo"k; ij rFkk [kkldj fuEufyf[kr fo"k;ksa ij mica/k fd;k tk ldsxk %& ¼1½ izkf/kdkjksa dk xBu] mudh 'kfDr;k¡ vkSj drZO;]

¼2½ fo'ofo|ky; vdknfed xfrfof/k esa lq/kkj ds fy, vko';d ;k okaNuh; vU;

fudk;ksa ;k lfefr;ksa dk xBu] lajpuk vkSj —R;]

¼3½ dqykf/kifr vkSj dqyifr ls fHkUu inkf/kdkfj;ksa dk inuke] mudh 'kfDr;k¡] —R;] drZO;] fu;qfDr rFkk p;u dh jhfr vkSj lsok ds fucZa/ku ,oa 'krsZa]

¼4½ fo'ofo|ky; ds f'k{kdksa rFkk xSj f'k{kdh; deZpkfj;ksa dk oxhZdj.k] vgZrk vkSj fu;qfDr dh jhfr] lsok ds fucZa/ku ,oa 'krZs rFkk drZO;]

¼5½ dqyifr dh lsok ds fucZa/ku vkSj 'krsZa]

¼6½ fo'ofo|ky; ds ladk;ksa] foHkkxksa@'kks/k LFkyksa@dsUnzksa vFkok vU; bdkb;ksa dh LFkkiuk] vkesyu] mi foHkktu ;k lekiu]

¼7½ fo'ofo|ky; ds inkf/kdkfj;ksa] f'k{kdksa rFkk vU; deZpkfj;ksa ds fgr esa isa'ku vkSj chek Ldheksa dh LFkkiuk rFkk ,slh Ldheksa dh fu;ekoyh] fucZa/ku ,oa 'krsZa] ¼8½ mikf/k ¼fMxzh½ vkSj fMIyksek iznku djus ds fy, nh{kkar lekjksg dk vk;kstu] ¼9½ ekun mikf/k;ksa vkSj vdknfed fof'k"Vrk iznku djuk vkSj okil ysuk]

¼10½ fo'ofo|ky; ds v/khu fu;ksftr inkf/kdkfj;ksa] f'k{kdksa vkSj vU; O;fDr;ksa dh lsok 'krsZa] rFkk mUgsa Hkqxrku fd, tkus okys ikfjJfed ,oa HkŸks ftlesa ;k=k HkŸkk vkSj nSfud HkŸkk Hkh 'kkfey gS]

¼11½ ijh{k.k fudk;ksa rFkk ijh{kdksa dh fu;qfDr dh 'krsZa ,oa

बहार गजट (असाधारण)] 16 अूील 2010 ¼12½ fo'ofo|ky; }kjk laLFkkfir vFkok vuqjf{kr egkfo|ky;ksa@dsUnzksa@izHkkxksa@ foHkkxksa@{ks=h; dsUnzksa@vU; —f"k fodkl dsUnzksa@laLFkkuksa dk izca/ku] ¼13½ f'k{kdksa rFkk vU; deZpkfj;ksa dh fu;qfDr ds fy, p;u lfefr dk xBu] ¼14½ inkf/kdkfj;ksa dk inuke] mudh fu;qfDr dh jhfr] 'kfDr;k¡ vkSj muds drZO;] ¼15½ lHkh vU; ekeys tks bl vf/kfu;e esa gks vFkok ifjfu;e }kjk micaf/kr dh tk,] 36- ifjfu;e fdl izdkj cuk, tk,¡xsaA&¼1½ bl vf/kfu;e ds v/khu ifjfu;eksa dk izLrko cksMZ }kjk fd;k tk,xk vkSj lgefr ds fy, dqykf/kifr dks izLrqr fd;k tk,xk rFkk lgefr izkIr gksus vkSj dqyifr }kjk vf/klwfpr fd, tkus ij gh fof/kekU; gksxkA fdUrq] /kkjk&35¼7½ vkSj ¼10½ ls lacaf/kr ifjfu;e esa jkT; ljdkj dk iwoZ vuqeksnu visf{kr gksxkA

¼2½ dqykf/kifr dh lgefr ls cksMZ }kjk fdlh ifjfu;e dks la'kksf/kr ;k fujLr fd;k tk ldsxkA ¼3½ bl vf/kfu;e ds v/khu cuk, x, lHkh ifjfu;e jkti= esa izdkf'kr fd, tk,xsaA 37- fofu;eA&¼1½ fo'ofo|ky; ds izkf/kdkj bl vf/kfu;e vkSj ifjfu;e ds laxr fofu;e fuEufyf[kr ckrksa ds fy, cuk ldsxsa %&

(i) viuh cSBdksa dh izfØ;k dk fofu/kkZj.k vkSj x.kiwfrZ ds fy, visf{kr lnL;ksa dh la[;kA

(ii) ,sls fo"k;ksa ds fy, mica/k djuk tks bl vf/kfu;e vkSj ifjfu;e ds v/khu fofu;eksa }kjk fofu;fer fd;k tkuk gksA

(iii) ,sls fdlh vU; ekeys ds fy, mica/k djuk tks ,d ek= bl izkf/kdkj ls lacaf/kr gks vkSj tks bl vf/kfu;e rFkk ifjfu;e }kjk micaf/kr u gksA

¼2½ bl vf/kfu;e vkSj ifjfu;e ds v/;/khu] fo}r~ ifj"kn~ ikB~;Øe] ijh{kk&i)fr]vdknfed dysaMj] fo'ofo|ky; dh mikf/k vkSj fMIyksek rFkk jsftMsaV f'k{k.k ls lacaf/kr vU; ekeyksa ds fy, fofu;e cuk ldsxhA ¼3½ fo'ofo|ky; ds fdlh izkf/kdkj }kjk cuk, x, fofu;e cksMZ ds ,sls funs'kksa ds v/;/khu gksaxs tks le;≤ ij bl laca/k esa fn, tk,¡A

¼4½ fo'ofo|ky; dk fo}r ifj"kn~ fuEufyf[kr ckrksa ds fy, fofu;e cuk ldsxh%&

(i) mikf/k vkSj fMIyksek iznku djus ds fy, nh{kkar lekjksg dk vk;kstu]

(ii) ekun mikf/k] vdknfed fof'kf"Vrk iznku djuk rFkk mikf/k okil ysuk]

(iii) fo'ofo|ky; }kjk vuqjf{kr Nk=koklksa dh LFkkiuk vkSj mudk lekiu]

(iv) Qsyksf'ki] Nk=of̀Ÿk] o`fŸkdk] othQk] esMy rFkk iqjLdkj lafLFkr djuk vkSj mUgsa iznku djus dh 'krZsa]

(v) fo'ofo|ky; esa Nk=ksa dk izos'k vkSj ukekadu rFkk bl :i esa cus jguk vkSj ukekadu ls Nk=ksa dks gVk fn, tkus dh 'krsZa ,oa izfØ;k]

(vi) fo'ofo|ky; }kjk yh tkusokyh Qhl]

(vii) fo'ofo|ky; dh lHkh mikf/k;ksa] fMIyksek vkSj izek.ki=ksa ds fy, fofu/kkZfjr fd, tkusokys ikB~;Øe]

(viii) os 'krsZa] ftuds v/khu fo'ofo|ky; dh mikf/k;ksa] fMIyksek ;k vU; ikB~;Øeksa vkSj ijh{kkvksa ds fy, ukekafdr fd;k tk,xk rFkk mikf/k ,oa fMIyksek iznku fd, tkus gsrq mudh ik=rkA

(ix) mikf/k;ksa vkSj vU; vdknfed fof'k"Vrk iznku fd, tkus dh 'krsZa]

(x) fo'ofo|ky; ds Nk=ksa esa vuq'kklu cuk, j[kukA (xi½ fo'ks"k O;oLFkk] ;fn dksbZ gks] tks Nk=kvksa ds vkoklu] vuq'kklu vkSj v/;kiu ds fy, dh tk, rFkk efgykvksa ds fy, fo'ks"k ikB~;Øe dk mica/kA

(xii) fo'ofo|ky; ds Nk=ksa ds vkoklu dh 'krZa rFkk Nk=koklksa esa vkoklu ds fy, yh tkusokyh QhlA

v/;k; & IX

izdh.kZ

38- Nk=ksa dk vkokluA& Nk= fu;eksa }kjk ;Fkkmicaf/kr vkoklh; gkWLVy esa jgsaxsA 39- okf"kZd izfrosnuA&fo'ofo|ky; dk okf"kZd izfrosnu jftLVªkj dqyifr ds funs'kk/khu leuqnsf'kr vU; inkf/kdkjh }kjk lkekU;r% foŸkh; o"kZ dh lekfIr ls Ng ekg ds Hkhrj rS;kj fd;k tk,xk vkSj ftl cSBd esa ml ij fopkj fd;k tkuk gks mlls iwoZ cksMZ ds lnL;ksa dks izpkfjr fd;k tk,xkA okf"kZd izfrosnu ij fopkj fd, tkus ds ckn cksMZ mldh ,d izfr ljdkj dks vxzlkfjr djsxkA

40- 'kfDr;ksa dk izR;k;kstuA&izca/ku cksMZ ¼cks0vks0,e0½ bl vf/kfu;e vFkok blds v/khu cuk, x, ifjfu;e ds v/khu iz;ksx dh tk ldusokyh 'kfDr;ksa dk izR;k;kstu] izca/ku cksMZ ds ;Fkksfpr 'krksZa ,oa fucaZ/kuksa ds v/;/khu] fdlh izkf/kdkj] inkf/kdkjh] egkfo|ky;ksa@foHkkxksa@laLFkkuksa ds v/;{kksa dks izR;k;ksftr dj ldsxkA

16 बहार गजट (असाधारण)] 16 अूील 2010 41- rnFkZ lfefr;ksa dk xBuA& bl vf/kfu;e esa fdlh ckr ds gksrs Hkh rFkk izkf/kdkjksa ds lE;d xBu ds le; rd ds fy,] dqyifr] cksMZ ds xBu ds ckn blds vuqeksnu ds v/;/khu] bl vf/kfu;e ds v/khu ,sls izkf/kdkj dh 'kfDr;ksa] —R;ksa vkSj drZO;ksa ds iz;ksx] laiknu vkSj fuoZgu ds fy, vLFkkbZ rkSj ij lfefr;k¡ fu;qDr dj ldsxkA

42- fo'ofo|ky; ds izkf/kdkjksa vkSj fudk;ksa ds laLFkkiu ls lacaf/kr fooknA&;fn fdlh O;fDr ds laca/k esa dksbZ iz'u mBs fd og fo'ofo|ky; ds fdlh izkf/kdkj ;k vU; fudk; esa lE;d~ :i ls fu;qDr fd;k x;k gS ;k ugha vFkok og mldk lnL; gksus dk gdnkj gS ;k ugha rks og ekeyk dqykf/kifr dks funsZ'k fd;k tk,xk ftudk fu.kZ; vfUre gksxk]

ijUrq dksbZ fu.kZ; djus ds iwoZ dqykf/kifr mlls izHkkfor O;fDr dks lquokbZ dk ;qfDr;qDr volj nsaxsA 43- fof/kd dk;ZokghA&fo'ofo|ky; }kjk ;k mlds fo:) lHkh okn rFkk vU; fof/kd dk;Zokgh jftLVªkj ds iz'kklfud fu;a=.k ds v/khu fo'ofo|ky; dh vksj ls fof/k inkf/kdkjh }kjk vFkok dqyifr }kjk bl fufeŸk fofufnZ"Vr% ukefufnZ"V fdlh vU; inkf/kdkjh }kjk lafLFkr] vfHk;ksftr ;k cpko fd;k tk,xkA 44- fo'ofo|ky; ds dk;Zdykiksa ls lacaf/kr inksa ij fu;qfDrA&¼1½ bl vf/kfu;e rFkk blds v/khu cuk, x, ifjfu;e ds mica/kksa ds v/;/khu fo'ofo|ky; ds dk;Zdykiksa ls tqM+s inksa ij vkSj lsokvksa esa fu;qfDr] ;Fkkfofgr lac) izkf/kdkj ds vuqeksnu ls] dqyifr }kjk dh tk,xh]

ijUrq] lgk;d izk/;kid ¼vfllVsaV izksQslj½ ds osrueku ls fuEurj osrueku okys inksa ij fu;qfDr ds laca/k esa cksMZ ds vuqeksnu dh vko';drk ugha gksxhA

¼2½ bl vf/kfu;e esa fdlh ckr ds gksrs gq, Hkh rFkk ifjfu;e cuk, tkus vFkok fo'ofo|ky; ds izkf/kdkjksa dk xBu gksus rd] fo'ofo|ky; ds dk;Zdykiksa ls lacaf/kr inksa ij vkSj lsokvksa esa fu;qfDr] dqykf/kifr }kjk ;Fkk vuqeksfnr fucZa/kuksa ,oa 'krksZa ij] dqyifr }kjk dh tk ldsxhA 45- var%dkyhu mica/kA&¼1½ bl vf/kfu;e esa vFkok jkT; ds vU; fo'ofo|ky;ksa ds vf/kfu;e esa vFkok bu vf/kfu;fefr;ksa esa ls fdlh ds v/khu cuk, x, ifjfu;e ;k fofu;e esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] fdlh Nk= dks] tks bl vf/kfu;e ds izkjaHk gksus ds iwoZ bl egkfo|ky; esa i<+ jgk Fkk] ftls ¼vU;½ fo'ofo|ky;ksa dh mikf/k] fMIyksek ;k izek.k i= ds fy, fo'ofo|ky; dk fo'ks"kkf/kdkj fn;k x;k gks ;k blds ckn fn;k tk,xk] bl fo'ofo|ky; ds fofu;eksa ds vuqlkj%&

¼d½ fo'ofo|ky; ¼jkT; ds vU; fo'ofo|ky;½ ds ikB~;Øe ds vuqlkj viuh ikB~;p;kZ iwjh djus dh vuqefr nh tk,xh]

¼[k½ bl fo'ofo|ky; }kjk mldh ijh{kk yh tk;xh] vkSj ;fn ,slh ijh{kk ds ijh{kkQy esa og vfgZr gksrk gks rks fo'ofo|ky; dh laxr mikf/k ;k fMIyksek ;k izek.k i= iznku fd, tkus dk ik= gksxk]

¼x½ mDr ikB~;Øe dks iwjk djus dh lkekU; vof/k nks o"kZ ds vUrxZr ijh{kk esa Hkkx ysus dh vuqefr nh tk,xhA

¼2½ fo'ofo|ky; dh LFkkiuk o"kZ esa] fofHkUu ladk;ksa vkSj fo"k;ksa ds lHkh ikB~;dzeksa dh fo'ofon~;ky; ijh{kk] ;FkkfLFkfr] jkT; ds vU; fo'ofo|ky;ksa }kjk lapkfyr dh tk,xh vkSj i'pkr~oRrhZ o"kksZa esa ijh{kk bl fo'ofon~;ky; }kjk lapkfyr dh tk,xhA

46- fon~;eku egkfon~;ky;ksa vkSj laLFkkuksa ls lacaf/kr mica/kA&¼1½ vuqlwph&A esa minf'kZr egkfon~;ky;ksa rFkk 'kks/k laLFkkuksa dk vuqj{k.k] fu;a=.k ,oa izca/ku fo'ofon~;ky; }kjk fd;k tk,xkA ¼2½ vuqlwph&A esa minf'kZr laLFkku ls lacaf/kr lHkh laifRr] vkfLr;ksa] nkf;Ro vkSj ck/;rk fo'ofon~;ky; dks vUrfjr gks tk,xh rFkk mlesa fufgr ;k mldk U;kxr gks tk,xhA ¼3½ fo'ofon~;ky; ¼jkT; ds vU; fo'ofon~;ky;ksa½ vf/kfu;e ;k fofu;eksa esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] d`f"k egkfon~;ky;@i'kq fpfdRlk egkfon~;ky; ;k ¼ljdkj }kjk ;Fkk vuqeksfnr½ lac) {ks=ksa ds vU; egkfon~;ky; bl vf/kfu;e ds izkjaHk gksus ds i'pkr~ jkT; ds vU; fo'ofon~;ky; }kjk vaxhHkwr egkfon~;ky; ds :i esa vuqjf{kr fd, tk,axsA

¼4½ vuqlwph&A esa mfYyf[kr fdlh egkfon~;ky;] 'kks/k laLFkku ds lHkh deZpkjh ;k inkf/kdkjh vkSj laLFkku fo'ofon~;ky; ds deZpkjh gksaxs vkSj jktsUnz df̀"k fo'ofon~;ky; ds deZpkjh ugha jg tk,axs] ijUrq] fcgkj jkti= esa bl vf/kfu;e dh vf/klwpuk izdkf'kr gksus ds ,d o"kZ ds vUrxZr jktsUnz d`f"k fo'ofon~;ky; dks fyf[kr uksfVl nsaxs] mUgsa jktsUnz d`f"k fo'ofon~;ky; ds {ks=kf/kdkjh dh lsok esa cuk, j[kus rFkk lerqY; in ij inLFkkfir fd, tkus dh vuqefr nh tk ldsxhA blh izdkj] jktsUnz d`f"k fo'ofon~;ky; ds deZpkjh] ;fn os ,slh bPNk tkfgj djsa rks fcgkj d`f"k fo'ofon~;ky; lckSj esa vius vkesyu ds fy, jkT; ljdkj dks fyf[kr uksfVl ns ldsaxsA jkT; ljdkj vius fu.kZ; ls fo'ofon~;ky; dks voxr djk,xhA 47- dfBukb;ksa dks nwj djukA&¼1½ bl vf/kfu;e ds mica/kksa dks izHkkoh cukus esa ;fn dksbZ dfBukbZ mRiUu gksrh gks rks ml dfBukbZ dks nwj djus ds fy, tks Hkh vko';d izrhr gks oSlk dqN Hkh djus dk vkns'k ljdkj ns ldsxhA

बहार गजट (असाधारण)] 16 अूील 2010 ¼2½ mi/kkjk ¼1½ ds v/khu fd, x, fdlh vkns'k dks fdlh fof/k U;k;ky; esa bl vk/kkj ij iz'uxr ugha fd;k tk,xk fd mDr mi/kkjk esa fufnZ"V dksbZ dfBukbZ fon~;eku ugha Fkh ftls nwj djuk gksA ¼3½ bl /kkjk ds v/khu izdkf'kr gjsd vkns'k] bl vkns'k ds izdk'ku ds ckn ;Fkk'kh?kz] jkT; fo/kkueaMy ds nksuksa lnuksa ds le{k j[kk tk,xkA

48- fujlu ,oa O;ko`frA& ¼1½ fcgkj df̀"k fo'ofon~;ky; vf/kfu;e] 1987 ¼fcgkj vf/kfu;e] 8] 1988½ vuqlwph&A esa ifjxf.kr laLFkkuksa ds laca/k esa bl vf/kfu;e ds fuca/kuksa ds vuqlkj mikUrfjr le>s tk,axsA

¼2½ ,slk la'kks/ku gksus ds ckctwn] mDr vf/kfu;e }kjk ;k blds v/khu iznRr 'kfDr;ksa ds iz;ksx esa dh xbZ dksbZ ckr ;k dh xbZ dksbZ dkjZokbZ] tgkWa rd og bl vf/kfu;e ds mica/kksa ls vlaxr u gks] bl vf/kfu;e }kjk iznRr 'kfDr;ksa ds iz;ksx esa ;k mlds v/khu dh xbZ ekuh tk,xh] ekuks ;g vf/kfu;e ml fnu izoR̀r Fkk ftl fnu oSlh ckr dh xbZ ;k oSlh dkjZokbZ dh xbZA

vuqlwph&A

A- 'kSf{kd laLFkku—

1- fcgkj d`f"k egkfo|ky;] lckSj] Hkkxyiqj

2- eaMu Hkkjrh df̀"k egkfo|ky;] vxokuiqj] lgjlk

3- fcgkj i'kq fpfdRlk egkfo|ky;] iVuk

4- lat; xkWa/kh Ms;jh izkS|ksfxdh laLFkku] iVuk

5- m|ku df̀"k egkfo|ky;] uwjljk;] ukyUnk

AA- vuqla/kku laLFkku@dsUnz@midsUnz—

1- {ks=h; vuqla/kku dsUnz] vxokuiqj] lgjlk

2- {ks=h; vuqla/kku midsUnz] tykyx<+] iwf.kZ;kW

3- twV vuqla/kku dsUnz] dfVgkj

4- flapkbZ vuqla/kku dsUnz] e/ksiqjk

5- {ks=h; vuqla/kku midsUnz] vjfj;k

6- {ks=h; vuqla/kku midsUnz] eqaxsj

7- eghu /kku vuqla/kku mi dsUnz] fryksU/kk] Hkkxyiqj

8- flapkbZ vuqla/kku dsUnz] fodzexat] jksgrkl

9- okuLifrd vuqla/kku mi dsUnz] /kuxkabZ] jksgrkl

10- d`f"k vuqla/kku laLFkku] iVuk

11- nygu vuqla/kku dsUnz] eksdkek] iVuk

12- ikuoYyjh vuqla/kku dsUnz] bLykeiqj] ukyUnk

AAA- df̀"k foKku dsUnz—

1- d`f"k foKku dsUnz] eqaxsj

2- d`f"k foKku dsUnz] vfjvkjh] 'ks[kiqjk

3- d`f"k foKku dsUnz] vxokuiqj] lgjlk

4- d`f"k foKku dsUnz] tykyx<+] iwf.kZ;k

5- d`f"k foKku dsUnz] dfVgkj

6- d`f"k foKku dsUnz] e/ksiqjk

7- d`f"k foKku dsUnz] lckSj] Hkkxyiqj

8- d`f"k foKku dsUnz] vjfj;k

9- d`f"k foKku dsUnz] ckWadk

10- d`f"k foKku dsUnz] y[khljk;

11- d`f"k foKku dsUnz] lqikSy

12- d`f"k foKku dsUnz] fd'kuxat

13- d`f"k foKku dsUnz] ck<] iVuk

14- d`f"k foKku dsUnz] gjukSr] ukyUnk

15- d`f"k foKku dsUnz] fodzexat] jksgrkl

16- d`f"k foKku dsUnz] tgkukckn

17- d`f"k foKku dsUnz] vkSjaxkckn

18- d`f"k foKku dsUnz] x;k

19- d`f"k foKku dsUnz] vjoy

18 बहार गजट (असाधारण)] 16 अूील 2010 vf/klwpuk

16 vizhy 2010

la0 ,y0th0 1&18@2010@yst&127—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj egkefge jkT;iky }kjk fnukad 12 vizhy] 2010 dks vuqer fcgkj Ñf"k fo'ofo|ky; vf/kfu;e] 2010 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]

jktsUnz dqekj feJ]

lfpoA

[Bihar Act 12, 2010]

THE BIHAR AGRICULTURAL UNIVERSITY ACT 2010

ACT

TO ESTABLISH AND INCORPORATE AN UNIVERSITY FOR THE DEVELOPMENT OF

AGRICULTURAL AND ALLIED SCIENCES IN THE STATE OF BIHAR

BE it enacted by the legislature of the state of Bihar in the sixty one year of the Republic of India as follows:

CHAPTER I

PRELIMINARY

1. Short title,extent and commencement—(1) This Act may be called the Bihar Agricultural University Act, 2010.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force on such date as the Government may appoint by notification in the Government gazette.

2. Definitions—In this Act and all Statutes and Regulations made there under, unless the context otherwise requires:

(1) "Academic Council" means the Academic Council of the University.

(2) "Act" means the Bihar Agricultural University Act, 2010.

(3) "Agriculture" includes the disciplines of:

(a) Natural Resource Management;

(b) Crop Improvement including Production and Protection;

(d) Veterinary, Animal Sciences and Fisheries;

(e) Dairy Sciences and Technology;

(f) Forestry;

(g) Agricultural Engineering and Technology;

(h) Food Technology;

(i) Home Science;

(j) Agri-business Management;

(k) Agricultural Bio-technology;

(l) Basic Sciences and Humanities in relation to Agriculture;

(m) Any other subject related to Agriculture, and allied sciences applicable for management and socio-economic upliftment of the rural communities.

(4) "Authority" means any authority of the University as specified in this Act;

(5) "Board" means Board of Management (BOM) of the University;

बहार गजट (असाधारण)] 16 अूील 2010

(6) "Board of Studies" means academic affairs committee at faculty level;

(7) "College" means a constituent college of the University;

(8) "Chancellor" means Chancellor of the University;

(9) "Comptroller" means Comptroller of the University;

(10) "Dean" means Head of a constituent college;

(11) "Dean of the Faculty" means Head of a Faculty

(12) "Department" means Department of the Faculty;

(13) "Director" means and includes Director of Resident Instruction, Director of Research, and Director of Extension Education;

(14) "Faculty" means Faculty in the University as specified in the Act and the Statutes.

(15) "Government" means Government of Bihar;

(16) "Governor" means the Governor of the State of Bihar;

(17) "Head" means Head of the College /Department;

(18) "KVK" means Krishi Vigyan Kendra under the jurisdiction of the University;

(19) "Officer" means an officer of the University as specified in the Act/Statutes;

(20) "Prescribed" means provision as set forth in the Act/Statutes/Regulations of the University;

(21) "Registrar" means Registrar of the University;

(22) "Scheduled Castes" means the Scheduled Castes specified in Part III to the Schedule to the Constitution (Scheduled castes) order, 1950;

(23) "Scheduled Tribes" means the Scheduled Tribes specified in Part III to the Schedule to the Constitution (Scheduled Tribes) order, 1950;

(24) "Statutes" Regulations and Rules means respectively the Statutes;Regulations and Rules of the University for the time being inforce;

(25) "Student" means the person admitted and enrolled in a constituent college/faculty of the University for taking a course of study for a degree, diploma or other academic Programmes duly instituted;

(26) "Teacher" means a person not below the rank of Assistant Professor appointed or recognized by the University for the purpose of imparting instruction and/or conducting and guiding research and/or extension education programmes, and may include any other person who may be declared by the Statutes to be a teacher with minimum prescribed qualifications.

(27) "Unit" means and includes service units of the University;

(28) "University" means Bihar Agricultural University;

(29) "Vice-Chancellor" means Vice-Chancellor of the University;

CHAPTER II

THE UNIVERSITY

3. Establishment and Incorporation of the University—(1) The following University shall be established with effect from the date of enforcement of this Act:

(i) The Bihar Agricultural University with the Headquarters at Sabour, District Bhagalpur having its jurisdiction over the whole State of Bihar.

(ii) All Colleges, Research and Experimental Stations, Krishi Vigyan Kendras or other Institutions mentioned in Schedule-I shall be its constituent units under the full managment and control of its officers and authorities and no such units shall be recognized as affiliated units. The State Government shall have power to add or delete any institution to/from Schedule I.

(2) The University shall consist of a Chancellor, a Vice-Chancellor, Board of Management, Academic Council and other authorities and officers and constituent bodies as set forth in this Act or as provided in the Statutes.

20 बहार गजट (असाधारण)] 16 अूील 2010

(3) The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.

(4) A University shall be competent to acquire and hold property, both movable and immovable, lease, sell or otherwise transfer any movable or immovable property which may have become vested in or has been acquired by it for the purpose of a University, and to borrow money from the Central Government, State Government or any corporate body approved by the State Government and to contract and do all other things necessary for the purpose of this Act. Provided that the University shall not lease, sell or otherwise transfer any immovable property transferred to it by the State Government without the prior approval of the State Government.

(5) In all suits and other legal proceedings by or against the University, the pleading shall be signed and verified by the Registrar or by the Law Officer or any other officer as authorized by the Vice-Chancellor and all processes in such suits and proceedings shall be issued to and served on the Registrar/Law Officer.

4. Territorial Jurisdiction and Constituent Bodies—(1) With respect to teaching at the University or college level, research, and extension education programmes in the field of agriculture and its allied fields broadly defined in this Act, the territorial jurisdiction and responsibility of the University shall extend to the area as mentioned in Section 3 (1) (i) and (ii).

(2) All colleges, research stations, KVKs and other institutions coming under the jurisdiction and authority of the University shall come in as constituent units of the University under the full management and control of the university officers and authorities. No unit shall be recognized as an affiliated unit.

(3) The University may assume responsibility for the establishment, development and operations of its constituent bodies in the territorial jurisdiction as may be required.

(4) The University shall have authority throughout its jurisdiction to provide for, instruction, teaching, research, extension education and training in Agriculture & allied subjects in the State.

(5) No University other than those Agricultural Universities already existing in the State or is established by an Act of the Government of Bihar or the Government of India, to which this Act relates shall be competent to award any degree in Agriculture in the State except in the discipline of Home Science.

(6) The University may have collaborative research project with other Universities set up under this Act or otherwise or with other institution in subjects of common interest.

5. Objectives of the University—The University shall be established and incorporated for the following purposes:

(1) Making provision for imparting education in different branches of Agriculture and any other allied branches of learning and scholarship which the University may find necessary to include;

(2) Furthering the advancement of learning and conducting of research in Agriculture;

(3) Undertaking extension education activities for the welfare of people of State;

(4) Promoting partnership and linkages with national and international educational institutions;

बहार गजट (असाधारण)] 16 अूील 2010

(5) Such other purposes as the University or the State Government may from time to time determine;

6. Admission to the University—(1) The University shall, subject to the provisions of this Act and the statutes, be open to all persons; Provided that nothing in this section, shall require the University to admit to any course of study any person who do not meet the prescribed academic requirements/ standards for admission or to retain on the rolls of the University, persons whose academic records are below the minimum standards required for the award of a degree or whose personal conduct is such as to be inimical to the purpose of the University or to the appropriate rights and privileges of other students and staff.

(2) Subject to the provisions under sub section (1), the University shall reserve seats for Scheduled castes, Scheduled tribes and other categories specified by the Government,

Provided that no such person shall be entitled to be admitted to the university unless he or she meets the standards prescribed in respect of such candidates.

(3) A University may admit to any course of study a large number of students that can be accommodated in the available faculties of the University or in a particular college or department as determined by the Academic Council.

7. Powers and functions of the University—A University shall have the following powers and functions:

(1) to provide for undergraduate and postgraduate instructions in Agriculture and other allied areas as the university may deem fit;

(2) to provide for conduct of research in agriculture and its allied branches;

(3) to provide for dissemination of the findings of research and technical information through extension education programme;

(4) to institute degree, diploma and other academic distinctions;

(5) to institute courses of study and hold examinations and confer degree, diploma, certificates and other academic distinctions on persons who have:-

(i) pursued courses of study as prescribed, and

(ii) carried out research in the University or institution recognized in this behalf by the University as may be prescribed;

(6) to confer honorary degrees and other distinctions as may be prescribed;

(7) to provide lectures and instructions for field workers, farmers other persons not enrolled as regular students of the University and to grant certificate to them as may be prescribed;

(8) to have collaboration in academic, research and extension education programmes with other universities, ICAR Institutes and Public and Private R&D organizations/institutions.

(9) to acquire, hold and retain property, both movable and immovable which may have become vested or have been acquired by it for the purpose of the University;

(10) to establish and maintain colleges/faculties, Research Stations/Laboratories, KVKs and other units thereof relating to agriculture and allied Sciences;

(11) to create teaching, research and extension education posts with the prior approval of the State Government and to appoint persons to such posts;

(12) to create administrative and other posts with the prior approval of the State Government and to appoint persons to such posts;

22 बहार गजट (असाधारण)] 16 अूील 2010

(13) to institute and award fellowship, scholarships, stipends, prizes in accordance with the Statutes;

(14) to fix, demand and receive such fees and other charges as may be prescribed;

(15) to institute and maintain residential accommodations for students and staff of the University as appropriate;

(16) to supervise and control the residence, conduct and discipline of the students of the University, and to make arrangement for promoting their health and welfare.

(17) to determine qualifications for teachers and to recognize persons as qualified to give instruction or to carry out research and extension education in Agriculture and allied sciences.

(18) to do all such acts and things whether incidental to the powers aforesaid or not as may be required in order to further the objectives of the university.

CHAPTER III

AUTHORITIES OF THE UNIVERSITY

8. Authorities of the University—The following shall be the authorities of the University namely:-

(1) Board of Management;

(2) Senate;

(3) Academic Council;

(4) Faculties and their Board of Studies;

(5) Such other bodies of University as may be declared by the Statutes to be authorities of University;

9. Board of Management and its Constitution—(1) The Board of Management shall be the Chief Executive body of the University and shall consist of the following persons:-

(i) The Vice-Chancellor -Chairperson;

(ii) Agriculture Production Commissioner/Principal Secretary/ Secretary, Department of Agriculture, Government of Bihar;

(iii) Principal Secretary/ Secretary, Finance Department of the State Government;

(iv) Principal Secretary/ Secretary, Department of Animal and Fisheries Resources;

(v) Director, Agriculture;

(vi) Director, Horticulture;

(vii) One eminent educationist (not below the rank of Professor) from the field of Agriculture and allied Sciences to be nominated by the State Government;

(viii) Two representatives of State Legislature to be nominated by the State Government;

(ix) One outstanding woman social worker having background of rural advancement to be nominated by the State Government;

(x) One progressive farmer from the jurisdiction of the university to be nominated by the State Government;

(xi) One distinguished agro-industrialist to be nominated by the State Government;

बहार गजट (असाधारण)] 16 अूील 2010

(xii) One representative from the Indian Council of Agricultural Research (ICAR) to be nominated by the Director General, ICAR;

(xiii) One Director to be nominated by the Vice-Chancellor in rotation as prescribed in the Statutes;

(xiv) One Dean to be nominated by the Vice-Chancellor in rotation as prescribed in the Statutes;

(xv) One Chairman of the Post-Graduate Department to be nominated by the Vice-Chancellor in rotation as prescribed in the Statutes;

(xvi) Registrar - Secretary;

(2) The term of the office of the Members of the Board other than the ex-officio members shall be two years.

(3) When a vacancy occurs in the office of any member by the reason of death, resignation or any cause other than the expiry of term, the vacancy shall be filled in accordance with the provisions of this section and the person who fills such vacancy shall hold office for the residue of the term for which the person whose place he/she fills would have been a member.

(4) No action or proceedings of the Board shall be invalid merely on the ground of the existence of any vacancy or defect in the constitution of the Board.

(5) One third of the members of the Board shall form quorum at a meeting of the Board. Provided that if a meeting of the Board is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.

(6) Normally the Board shall on dates to be fixed by the Vice- Chancellor meet at least twice a year. However, Vice-Chancellor may whenever, he thinks fit and shall, upon the requisition in writing signed by not less than five members of the Board, convene a special meeting of the Board.

10. Powers and Functions of the Board of Management—The Board of Management shall exercise the following powers and shall perform the following duties, namely:-

(i) Frame, amend and repeal the Statute/Regulations in the manner prescribed under this Act;

(ii) Review and consider the financial requirements and estimates for the University and approve its budget ;

(iii) Approve the recommendation for appointment of officers, teachers and other staff of the University ;

(iv) to accept or transfer any property on behalf of the University.

(v) to administer funds placed at the disposal of the University for the purpose intended;

(vi) to arrange for the investment and withdrawal of the funds of the University;

(vii) to accept on behalf of the University trusts, bequests and donations;

(viii) to consider and approve the recommendations of the Academic Council where required;

(ix) to direct the form and use of the common seal of the University;

(x) to appoint such committees and bodies as it may deem necessary and set down the terms of reference thereof in accordance with the provisions of this Act and the Statutes;

(xi) to consider and approve establishment, amalgamation and abolition of Colleges, Department, Centre or Research Station/sub-station on the

24 बहार गजट (असाधारण)] 16 अूील 2010 recommendation of Academic Council. New college / faculty shall be established only after prior approval of the State Government.

(xii) to create teaching, research and extension education posts with the prior approval of the State Government.

11. The Senate :- (1) The Senate shall consist of the following persons, namely :-

Ex- officio members

(i) Chancellor: Chairman

(ii) Vice-Chancellor : The Vice-Chancellor, in the absence of the Chancellor, shall preside the Senate;

(iii) Agriculture Production Commissioner or the Agriculture Secretary in his absence;

(iv) Principal Secretary,Food & Consumer Protection Department,Government of Bihar;

(v) Special or Additional or Joint Secretary of the Department of Agriculture, Government of Bihar;

(vi) Special or Additional or Joint Secretary of the Department of Animal Husbandry, Government of Bihar.

(vii) Chief Conservator of Forest, Bihar;

(viii) Director of Agriculture, Bihar, Patna

(ix) Director of Animal Husbandry, Bihar;

(x) Director of Fisheries, Bihar;

(xi) Joint Director of Agriculture, Education, Bihar, Patna;

(xii) Director, Research, Bihar Agricultural University ;

(xiii) Director, Extension Education to the University;

(xiv) All Deans of Faculties;

(xv) All Principals of Constituent Colleges and all Director of Research Institutes;

Representative Members.

(xvi) Seven persons to be elected by and from amongst the members of the Bihar Legislative Assembly in such manner as may be prescribed by the Speaker of the Assembly;

(xvii) Two persons to be elected by and from amongst the members of the Bihar Legislative Council in such manner as may be prescribed by the Chairman of the Council;

(xviii) Six Teachers, other than Principals and Deans of faculties having at least five years teaching experience to be nominated in the manner prescribed by Statutes so as to give representation to all the constituent colleges of the University;

(xix) Two persons one each to be nominated by the Bihar Fruit & Vegetable Development Corporation and COMFED;

(xx) One representative of the employees of the University(other than teacher) to be elected in the manner prescribed;

(xxi) Two farmers to be nominated by the State Government;

(xxii) Two eminent Agricultural Scientists to be nominated by the Chancellor;

(xxiii) One meritorious student to be nominated by the Vice-Chancellor in the manner prescribed by the statutes;

(2) The term of the office of members of the senate, other than ex-officio members shall be for a period of two years with effect from the date of their respective elections or nominations, as the case may be and shall include any further period which

बहार गजट (असाधारण)] 16 अूील 2010 may elapse between the expiration of the said period of two years and the date of the next succeeding election or nomination, as the case may be not being an election or nomination to fill up a casual vacancy.

Provided that a member elected or appointed as a representative of a body shall be deemed to have vacated office with effect from the date on which he ceased to be a members of the said body which elected or appointed him.

(3) The Senate shall, on dates to be fixed by the Vice-Chancellor, meet twice in every year and these meetings shall be called the ordinary meetings of the Senate, one of which shall be declared by the Statutes to be the annual meeting of the Senate.

(4) The Vice-Chancellor may whenever he thinks fit and shall upon a requisition in writing signed by not less than one third of the total number of members of the senate convene a special meeting of the Senate.

12. The power and duties of the Senate: - Subject to the provisions of this Act, the Senate shall have the following powers and functions:-

(i) To review the broad policies and programmes of the University and suggest measures for the improvement and development of the University;

(ii) To consider and pass resolution on the annual report, annual account, financial estimates and audit reports on such accounts of the University; and

(iii) To advice the Chancellor in respect of any matter which may be referred to it for advice.

13. Academic Council—(1) Academic Council shall consist of the following members-

(i) The Vice-Chancellor - Chairperson

(ii) The Directors

(iii) All Deans of the Faculty/Deans

(iv) All Chairman, Post-Graduate Departments

(v) Two Heads of the College Department from each faculty nominated by the Vice-Chancellor on rotational basis

(vi) One teacher of the Professor rank from each faculty to be nominated by the Vice- Chancellor on rotational basis.

(vii) One eminent agriculture educationist from outside the University to be nominated by the Vice-Chancellor.

(viii) Registrar - Member Secretary. Comptroller and University Librarian shall be the non-member invitees.

(2) Academic Council may co-opt as members not more than two persons for such period and in such manner as may be prescribed so as to secure adequate representation of different sectors of agriculture and allied fields.

(3) All members of the Academic Council other than the ex-officio members and members referred in sub-section (2) shall hold office for a term of two years.

(4) One third of the members of the Academic Council shall form quorum at a meeting of the Council. Provided that if a meeting of the Council is adjourned for want of quorum, no quorum shall be necessary at the next meeting for the transaction of the same business.

(5) Normally the Academic Council shall meet once in each semester on such dates as may be fixed by the Vice-Chancellor. However, special meetings of the Academic Council can be called by the Vice-Chancellor.

14. Powers and Functions of the Academic Council—(1) The Academic Council shall, subject to provisions of this Act and the Statutes, have the power by regulations of prescribing all courses of study and determining curricula, and shall have control on

26 बहार गजट (असाधारण)] 16 अूील 2010 teaching and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof.

(2) It shall have power to make regulations consistent with this Act and the Statutes relating to all academic matters subject to its control and to amend or repeal such regulations.

(3) In particular, and without prejudice to the generality of the foregoing power, the Academic Council shall have power:-

(i) To advise the Board and Vice-Chancellor on all academic matters.

(ii) To make recommendation regarding teaching, research and extension education.

(iii) To make recommendations for the institution of Professorships, Associate Professorships, Assistant Professorships and other teaching posts including posts in research and extension education and in regard to the duties thereof.

(iv) To make recommendations for adjunct professorship.

(v) To make recommendations for the establishment/amalgamation/abolition of Faculty College, Department of teaching, research and extension education.

(vi) To make regulations regarding the admission of students to the university, and determine the number of students to be admitted.

(vii) To make regulations relating to the courses of study leading to degrees, diplomas and certificates.

(viii) To make regulations relating to the conduct of examinations and to maintain and improve standards of education.

(ix) To make recommendations to the Board regarding conferment of honorary degree.

(x) To make recommendations regarding the qualifications to be prescribed for teachers in the University.

(xi) To exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act, by the Board or Vice-Chancellor.

15. Faculties and Board of Studies—(1) A University shall have such faculties as may be prescribed.

(2) Each Faculty shall comprise of such department of study as may be prescribed by the Statutes.

(3) Each faculty shall consist of such members and shall have such powers and perform such duties as may be prescribed by the Statutes.

(4) Each faculty shall have Board of Studies consisting of the following members:

(i) Dean of Faculty/Dean - Chairperson

(ii) Deans of the constituent colleges of the faculty

(iii) All Chairman/Head of the Departments of the concerned faculty

(iv) One elder faculty member from each Department nominated by the Dean of Faculty

(v) A senior Head of the Department - Member Secretary

(5) The functions of each faculty shall be as follows:

(i) To review teaching programme and suggest improvement thereof.

(ii) To consider the recommendations of the Committee of Courses and Curricula or similar body of department/faculty and submit to the Academic Council for approval.

बहार गजट (असाधारण)] 16 अूील 2010

(iii) To perform such other functions as may be assigned to it by the Academic Council or Vice-Chancellor.

(6) Each post-graduate department of a University shall have a chairman and each college department shall have a Head whose appointment, powers and duties shall be prescribed by the Statutes

16. Provisions in relation to Membership of Authorities—(1) Save as otherwise provided in this Act, if any member other than ex-officio member of any authority or body of the University, is unable by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused shall as soon as convenient, be filled by the appointment, nomination or co-option, as the case may be and the person so appointed, nominated or co-opted shall fill such vacancy for the un- expired portion of the term for which the member in whose place such person is appointed, nominated or co-opted would otherwise have continued in office.

(2) The Board may remove any person from membership of any authority or body of the University on the ground that such person has been convicted of any offence involving moral turpitude or conduct not befitting the office held by the concerned member with the approval of the Chancellor, except that prior approval of the Chancellor shall not be necessary where such a person has been convicted by a competent Court of law.

Provided that no such order shall be made against any person without giving reasonable opportunity of being heard.

(3) A person who is a Member of any authority or body of the University as a representative of another body whether of the University or not, shall cease to be a member of such authority or body if before the expiry of the term of his membership he ceases to be a member of that other body by which he was appointed or nominated.

(4) Whenever any person becomes a Member of any authority or body of the University by virtue of the office held by him, he shall forthwith cease to be a member of such authority or body if he/she ceases to hold such office before the expiry of the term of his membership;

Provided that he shall not be deemed to have ceased to hold his office merely by reason of his proceeding on leave for a period not exceeding four months.

(5) Any member, other than an ex-officio member of any authority or body of a University may resign his office by letter addressed to the Vice-Chancellor and such resignation, upon acceptance, shall take effect from the date on which the same is submitted.

17. Validity and Protection of Act—(1) The university shall adhere to the acts and laws of the union and the state.

(2) No act or proceeding of any authority or body of a University shall be invalid by reason of the existence of any vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found to have been not entitled to do so.

(3) Save as otherwise provided in this Act, all the acts done or orders made in good faith by the University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from the University or its authority for anything done or purported to have been done in pursuance of this Act or the Statutes or the Regulations.

(4) No suit or other legal proceeding shall lie against any officer or other employee of the University in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any Statutes made there under.

28 बहार गजट (असाधारण)] 16 अूील 2010

CHAPTER IV

OFFICERS OF THE UNIVERSITY

18. Officers—The following shall be the officers of a University namely-

(i) The Chancellor;

(ii) The Vice-Chancellor;

(iii) The Directors;

(iv) The Deans;

(v) The Registrar;

(vi) The Comptroller;

(vii) Such other persons in the service of the University as may be declared by the Statutes to be the Officers of the University.

19. The Chancellor—(1) The Governor of the State of Bihar shall by virtue of his office be the Chancellor of the University.

(2) The Chancellor shall be the Head of the University and shall when present, preside at the Convocation of that University.

(3) Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.

(4) The Chancellor may

(i) call for any paper for information relating to the affairs of the University; and

(ii) for reasons to be recorded, refer any matter except a matter falling under Section 42 for reconsideration to any officer or authority of the University that has previously considered such matter.

(5) The Chancellor may by an order in writing annul any order or proceeding of the officer or authority of the University which is not in conformity with this Act, the Statutes or the Regulation;

Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an order should not be made and if any cause is shown within the time specified in this behalf, he shall consider the same.

(6) The Chancellor shall exercise such powers and perform such other duties as are conferred on him by this Act or the Statutes.

(7) The Chancellor shall have the right to cause an inspection to be made by such person or persons, as he may direct, of the University including its building, laboratories, libraries, museums, workshops and equipments and any institution, college or hostel maintained or administered by the University or the teaching and other work conducted by the University or in its auspices; and of the conduct of any other functionary of the University; and to cause any enquiry to be made in respect of any matter connected with administration and finances of the University.

(8) The Chancellor shall communicate to the University the view of the State Government with reference to the result of such inspection or enquiry and after ascertaining the opinion thereon of the University, advice the University, upon the action to be taken and fix a time limit for taking such action.

20. The Vice-Chancellor—(1) The Vice-Chancellor shall be a whole time officer of the University and he shall be appointed by the Chancellor from a panel of names recommended by the State Government. The State Government shall prepare a panel on the basis of the recommendations of the Search Committee. The Search Committee shall consist of the following Members:-

(i) One nominee of Director General, ICAR

(ii) One nominee of the State Government

बहार गजट (असाधारण)] 16 अूील 2010

(iii) One nominee of the Chancellor Provided that one of these Members shall be nominated by the State Government to act as Convener; Nominee of the Government and the Chancellor shall be in the rank of Vice Chancellor or equivalent. The first Vice Chancellor of the University shall, however, be appointed by the State Government from eminent agricultural scientists.

(2) A person who has attained academic excellence and demonstrated leadership qualities in research, education and extension shall be eligible for candidature to the post of Vice Chancellor.

(3) Notice of Search Committee shall be widely publicized and go to all agricultural universities/institutes. The Search Committee will select and suggest a panel of the three names.

(4) Notwithstanding anything contained in sub-section (1) above the second and subsequent Vice-Chancellor shall be appointed by the Chancellor on terms and conditions as he may determine.

(5) The Vice-Chancellor shall hold office for a term of five years from the date on which he enters upon his office, or until he attains the age of sixty five years, whichever is earlier.In case of vacancy of first Vice Chancellor created before five years the state government shall appoint the Vice Chancellor for remaining period of five years.

(6) The Vice-Chancellor may relinquish his office by resignation in writing under his hand addressed to the Chancellor which shall be delivered to the Chancellor normally 60 days prior to the date on which the Vice-Chancellor wishes to be relieved from his office, but the Chancellor may relieve him earlier.

(7) In the event of a temporary vacancy of the post of Vice-Chancellor or his absence on leave or for any other reason, senior most Director/Dean of Faculty of the University, with the approval of the Chancellor, may perform the duties of the Vice- Chancellor but his period shall not exceed six months.

(8) The Vice-Chancellor shall not be removed from his office except by order of the Chancellor passed on the ground of mis-behaviour or incapacity or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, after due inquiry by such person nominated by the Chancellor in which the Vice-Chancellor, shall have an opportunity of making his representation.

21. Powers and Duties of the Vice-Chancellor—(1) The Vice-Chancellor shall be the Principal Executive Officer of the University and exofficio Chairman of the Board, Academic Council and other authorities and shall, in the absence of the Chancellor, preside at the Convocation of the University and confer degrees on persons entitled to receive them.

(2) The Vice-Chancellor shall exercise overall control over the affairs of the University and shall be responsible for due maintenance of discipline in the University.

(3) The Vice-Chancellor shall convene meetings of the Board of Management and Academic Council.

(4) The Vice-Chancellor shall ensure faithful observance of the provisions of this Act and Statutes and Regulations and he shall exercise such powers as may be necessary in this behalf.

(5) The Vice-Chancellor shall be responsible for the presentation of the annual financial estimates and the annual accounts to the Board of Management.

(6) The Vice-Chancellor may take any action in any emergency which in his opinion calls for immediate action. He shall in such case and as soon as may be thereafter report his action to the authorities who would ordinarily have dealt with the matter. If the

30 बहार गजट (असाधारण)] 16 अूील 2010 authority disagrees with the action of the Vice-Chancellor the matter shall be referred to the Chancellor whose decision shall be final.

(7) Where any action taken by the Vice-Chancellor under sub- sections (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Board within thirty days from the date on which such person has been served a notice of the action taken.

(8) If the Vice-Chancellor is satisfied that a decision of the Board is not in the best interest of the University, he shall refer it to the Chancellor whose decision thereon shall be final.

(9) Subject to the provisions of the preceding sub-sections, the Vice Chancellor shall give effect to the decisions of the Board regarding the appointments, promotions and dismissal of officers, teachers and other employees of the University.

(10) The Vice-Chancellor shall be responsible for the proper administration of the affairs of the University and for a close co-ordination and integration of teaching, research and extension.

(11) The Vice-Chancellor may appoint under intimation to the Board of Management, any suitable person temporarily for a period not exceeding six months in a vacancy of an officer of a University referred to in clause (iii) to (vii) of Section-18.

(12) The Vice-Chancellor shall exercise such other powers and perform such other duties as are conferred or imposed upon him under the provisions of this Act and the Statutes.

(13) The Vice-Chancellor, for a period of six months from the date of first enforcement of this Act may have the following extra powers:

(i) Subject to the approval of the Chancellor, to make the statutes under this Act to provide functioning of the University;

Provided, the Vice-Chancellor may adopt mutatis mutandis the Statutes existing before the commencement of this Act in the University;

(ii) With the prior approval of the Chancellor, to constitute provisional authorities and bodies and on their recommendation make rules for the conduct of the work of the University;

(iii) Subject to the control of the Chancellor to make such financial arrangement and incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation;

(iv) With the prior approval of the State Government, to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation;

(v) With the prior approval of the Chancellor to appoint committees that he thinks fit to discharge such of the functions as he may direct,

(vi) To exercise all or any of the powers conferred on the Board of Management by this Act or the Statutes.

22. Other Officers of the University.—General Terms and Conditions: The officers of the University referred to in clause (iii) to (vii) of section-18 shall be appointed by the Vice-Chancellor with the approval of the concerned authority of the University on such terms and conditions as may be prescribed shall be the whole time Officer of the University. The salary and allowances and other conditions of service of such an officer shall be as prescribed by the Statutes.

23. Directors, Deans, Registrar, Comptroller etc.—(1) Director of Resident Instruction-cum-Dean (PGS) shall be responsible for inter-faculty and inter-departmental co-ordination of under graduate and post-graduate resident instructions

बहार गजट (असाधारण)] 16 अूील 2010

(2) Director of Research shall be responsible for the direction and co-ordination of research programmes in the University.

(3) Director of Extension Education shall be responsible for direction and co- ordination of agricultural extension programme.

The duties and responsibilities of other Directors shall be as prescribed by the Statutes.

(4) Dean of the Faculty/Deans: The Dean shall be the Chairman of the Faculty and its Board of Studies and shall be responsible to the Vice-Chancellor for the organization of the teaching programme of the Faculty.

(5) Registrar:—

(a) shall be Ex-officio Secretary of the Board of Management and Academic Council and permanent invitee of all councils.

(b) shall be responsible for the due custody of records and common seal of the university.

(c) shall be responsible for establishment matters and general administration in the university as prescribed.

(d) shall be responsible for admissions of Under Graduate (UG) and Post Graduate (PG) and conduct and management of examinations at UG and PG, maintenance of permanent records of the students at the university including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertaining to academic performance and discipline of the students.

(6) Comptroller:

(a) shall be responsible for preparation of the budget, the statement of accounts, management of the funds and investments of the University.

(b) shall be responsible for ensuring that expenditure is made as authorized.

(c) shall arrange periodical internal inspection of the accounts maintained in various units of University.

(d) shall be responsible for the maintenance of the accounts of the University in the form and manner as approved by the Board and keep constant watch on the state of cash and bank balance and on the state of investment.

(e) shall see that the asset registers are maintained up-to date and that the regular stock checking is conducted.

(7) Subject to the provisions of this Act, the Officers of the University referred to in clauses (iii) to (vii) of section-18 shall perform such other duties as may be prescribed or as may be assigned to them from time to time, by the Vice-Chancellor.

CHAPTER-V

SERVICE CONDITION OF TEACHERS AND STAFF

24. Appointment, selection and fixation of pay and allowances.—(1) Subject to the provision of this Act, procedure for appointment, promotion, selection, fixation of pay and allowance, and other service conditions of teachers and members of the staff of the University shall be as prescribed in the Statutes.

(2) Notwithstanding anything contained in the Act no University or any colleges or its institutions shall create any teaching or non-teaching post involving financial liability, nor shall increase the pay and allowances of its staff without prior sanction of the State Government.

32 बहार गजट (असाधारण)] 16 अूील 2010

CHAPTER VI

EDUCATION, RESEARCH AND EXTENSION EDUCATION

25. Education—(1) Subject to provisions of this Act, Education in the University shall include Bachelor's, Master's and Doctoral degree programmes and short-term diploma / certificate courses etc. in the disciplines of Agriculture and allied sciences as prescribed.

(2) The Educational programmes would maintain congruence with the State and National policies.

(3) The University shall put in place initiatives for e-learning, distributed / distance education, ICT-enabled knowledge sharing etc.

(4) Programmes of Agricultural Education should aim at producing competent and skilled graduates and post-graduates.

26. Research—(1) Subject to the provisions of this Act and the Statutes, the University shall carry on strategic, basic and applied research in agriculture and allied discipline.

(2) The University through its research organization shall be the principal agency of control over research activities in Agriculture, Animal Husbandry and other allied branches in its jurisdiction.

(3) The University with the concurrence of Government may establish Regional/Zonal Research Stations and Sub-Stations in different agro-climatic zones in its territorial jurisdiction for the conduct of research including operational research.

27. Extension Education—(1) Extension Education programmes shall be established in the University and shall, subject to the provisions of this Act and the Statutes, ensure technology assessment and refinement and facilitate dissemination of technology based on research findings to farmers and others for accelerated agricultural growth. It shall conduct demonstrations and training programmes for the benefit of various stakeholders. Extension Education programmes shall be coordinated with various units of the University and other appropriate agencies of the Centre and the State.

(2) The University shall be responsible for developing models of Agricu1tural Extension in the State.

(3) University shall aid and assist State Government Officers/ Extension Officers & farmers of its jurisdiction to impact training pertaining the agricultural innovations.

28. Integration of teaching, research and extension education.—(1) In consultation with the appropriate officers of the University, the Vice-Chancellor shall be responsible for taking such steps as may be necessary for the full integration of teaching, research and extension education activities of the University.

(2) Every faculty member borne on teaching cadre shall devote some time (not exceeding 30% and as decided by the Vice Chancellor in consultation with the appropriate officers of the University) in an academic year for undertaking research and/or extension activities besides teaching. Likewise a faculty member borne on research or extension shall spend some time in teaching.

(3) All teaching, research and extension education staff located in the college/faculty shall be under the administrative control of Dean of the Faculty/Dean of the College/Faculty and overall technical control of Director (Research) and Director (Extension Education) as the case may be.

(4) The University shall develop its programme of research and extension education keeping in view the regional needs of the State and provide the appropriate technological backstopping, to the Government and other stakeholders.

बहार गजट (असाधारण)] 16 अूील 2010

CHAPTER VII

FUNDS AND ACCOUNTS

29. The University Funds.—(1) The University shall have a General Fund to which shall be credited:-

(i) Its income from fees, endowments and grants and income from properties of the University including hostel, experimental stations and farms;

(ii) Contribution and grants made by the Government on such conditions as are consistent with the provision of this Act;

(iii) Other contributions, grants, donations, beneficiations and loans and other receipts.

(2) The University shall form a fund called the Foundation Fund from contributions and grants made by the Central Government or the State Government or approved agency for being credited to that fund and such other sums as may be specified by the Board, shall be credited to this fund. The Board may as and when necessary retransfer such amount as may be specified, from the Foundation Fund to the General Fund, in manner prescribed.

(3) The University shall furnish statements of accounts, reports and other particulars to the Government relating to any grant made by the Government and shall take such action and furnish such statements, accounts, reports and other particulars relating to the utilization of any grant within such time and manner as the Government may direct.

(4) It shall be competent for the University in furtherance of its objectives to accept the grants from the Government or any other State Government or the Central Government or Statutory Bodies or endowments or donations under such conditions as may be agreed upon between the University and the granter or donor.

30. Management of Funds—The General Fund, Foundation Fund and other funds of the University shall be managed according to the provisions laid down by the Statutes.

31. Accounts and Audit—The Annual Statement of accounts of the University shall be prepared by the Comptroller and certified by an authority to be nominated or authorized by the Board. The Statement shall include all the money accruing to or received by the University from whatever source and all amount disbursed and paid by the University. Such statement shall be submitted to the Government by the Board normally within six months after close of the financial year to which these pertain.

32. Provident Fund, Pension and Insurance—(1) The University shall constitute for the benefit of its officers, teachers, ministerial staff and other employees, in such manner and subject to such conditions as may be prescribed, such as pension, gratuity, insurance, provident fund, contributory pension fund as approved by the State Government.

(2) For such pension, gratuity, insurance and provident fund so constituted by the University, the State Government may declare that the provisions of the Provident Funds Act shall apply to such funds as if it were Government provident Fund. Provided that the University shall have power in consultation with the Finance Committee and the Board to invest Provident Fund amount in such manner as it may determine.

33. Government Grants—The Government shall every year make the following lump sum grants to the University, namely:-

(i) A grant not less than the estimated expenditure of pay and allowances of the staff contingencies, supplies and services of the University for proper functioning of University;

34 बहार गजट (असाधारण)] 16 अूील 2010

(ii) A grant to meet such additional items of expenditure, recurring and non- recurring as the State Goverrnment deem necessary.

34. Finance Committee—(1) The Board shall constitute a Finance Committee consisting of:-

(i) The Vice-Chancellor - Chairperson

(ii) Principal Secretary/ Secretary ,Finance to the State Government or his nominee not below the rank of Joint Secretary;

(iii) Principal Secretary / Secretary,Agriculture to the Government or his nominee not below the rank of Joint Secretary;

(iv) One Director/Dean from amongst the Board Members to be nominated by the Vice-Chancellor;

(v) One nominee of the Board;

(vii) Comptroller - Member Secretary

(2) Finance Committee shall have the following functions:-

(i) To examine the annual accounts and budget estimates of the University and to advise the Board thereon;

(ii) To review the financial position of the University from time-to-time;

(iii) To make recommendations to the Board on all matters relating to the finances of the University.

(iv) To make recommendation to the Board on all proposals involving expenditure in excess of the amount provided in the budget.

CHAPTER VIII

STATUTES AND REGULATIONS

35. Statutes—Subject to the provisions of this Act, the Statutes, the University may provide for any matter connected with the affairs of the University and shall, in particular, provide for the following, namely:-

(1) Constitution, powers and duties of the Authorities;

(2) Creation, composition and functions of the other Bodies or Committees necessary or desirable for improving the academic life of the University;

(3) Designations, powers, functions, duties, manner of appointment and selections, and terms and conditions of service of the officers other than Chancellor and Vice-Chancellor;

(4) Classification, qualification and manner of appointment, terms and conditions of services and duties of teachers and non-teaching staff of the University;

(5) Terms and conditions of service of the Vice-Chancellor;

(6) Establishment, amalgamation, sub-division or abolition of faculties, Departments/ Research Stations/Centres or other units of the University;

(7) Establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and rules, terms and conditions of such schemes;

(8) Holding of Convocation to confer degrees and diplomas;

(9) Conferment and withdrawal of honorary degrees and academic distinctions;

(10) Conditions of service, remunerations and allowances including traveling and daily allowances to be paid to officers, teachers and other persons employed under the University;

(11) Conditions and mode of appointment and the duties of examining bodies and examiners;

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(12) Management of Colleges/Centres/Divisions/Departments/Regional Stations/other KVKs/ institutions founded or maintained by the University

(13) Constitution of Selection Committee for appointment of teachers and other staff;

(14) Designation, manner of appointment, powers and duties of officers

(15) All other matters which this Act are to be or may be provided for by the Statutes.

36. Statutes how made—(1) Statutes under this Act shall be proposed by the Board and submitted to the Chancellor for his assent and shall be valid only after the assent is received and notified by the Vice-Chancellor. However statutes in respect of section 35 (7) and (10) will require prior approval of the State Government.

(2) Any Statute may be amended or repealed by the Board with the assent of the Chancellor;

(3) All Statutes made under this Act shall be published in the official gazette;

37. Regulations—(1) The authorities of a University may make regulations consistent with this Act and the statutes for:-

(i) Laying down the procedure for their meetings and number of members required to form the quorum.

(ii) Providing for matters which by this Act and the Statutes are to be regulated by Regulations;

(iii) Providing for any other matter solely concerning the authority and not provided for by this Act and the Statutes

(2) The Academic Council may subject to the provisions of Act and the Statutes, make regulations providing for courses of studies, system of examination, academic calendar, award of degrees and diplomas of the University and other matters related to Resident Instruction.

(3) The regulations made by any authority of the University shall be subject to such directions as the Board may from time to time give in this behalf.

(4) Academic Council of the University may make regulations for-

(i) The holding of Convocations to confer degrees and diplomas;

(ii) The conferment of honorary degrees, academic distinctions and withdrawal of degrees.

(iii) The establishment and abolition of hostels maintained by the University;

(iv) The institution of fellowships, scholarships, stipends, bursaries, medals and prizes and the conditions of award thereof;

(v) The entrance or admission of the students to the University and their enrollment and continuance as such and the conditions and procedures for dropping students from enrollment;

(vi) The fees which may be charged by the University;

(vii) The course of study to be laid down for all degrees, diplomas and certificates of the University;

(viii) The conditions under which students shall be admitted to the degrees, diplomas, or other courses and examinations of the University and their eligibility for the award of degrees and diplomas;

(ix) The conditions for conferment of degrees and other academic distinctions.

(x) The maintenance of discipline among the students of the University

(xi) The special arrangements, if any, which may be made for residence, discipline and teaching of women students and the provision of special courses of study for women.

36 बहार गजट (असाधारण)] 16 अूील 2010

(xii) The conditions of residence of students of the University and the levy of fees for residence in hostels.

CHAPTER IX

MISCELLANEOUS

38. Residence of students—The students shall reside in the accommodation hostels provided as per rules.

39. Annual Report—The annual report of a University shall be prepared by the Registrar or any other officer, assigned under the direction of the Vice-Chancellor normally within six months from the close of the Financial Year and circulated to the Members of the Board before the meeting at which it is to be considered. The Board shall after consideration of the annual report forward a copy thereof to the Government.

40. Delegation of powers—The B.O.M. may, by statutes, delegate the powers exercisable under this Act or the Statutes made there under, to any authority, officer, heads of colleges/departments/ institutions or units/office subject to such conditions and restrictions as the B.O.M. may deem proper.

41. Constitution of ad-hoc committees—Notwithstanding anything in this Act and until such time as the authorities are duly constituted, the Vice-Chancellor may subject to the approval of the Board, after it has been constituted appoint committees temporarily to exercise, perform and discharge any of the powers, functions and duties of such authority under this Act.

42. Disputes as to institution of University Authorities and Bodies—If any question arises as to whether any person has been duly appointed or is entitled to be a member of any authority or other body of University, the matter shall be referred to the Chancellor whose decision thereon shall be final;

Provided that before taking any such decision, the Chancellor shall give the person affected thereby reasonable opportunity of being heard.

43. Legal Proceeding—All suits and other legal proceedings by or against the University shall be instituted, prosecuted or defended on behalf of the University by the Law Officer under the Administrative control of Registrar or any other officer specifically nominated in this behalf by the Vice-Chancellor.

44. Appointment to posts in connection with the affairs of University—(1) Subject to the provisions of this Act and the Statutes made there under, appointment to posts and services in connection with the affairs of the University may be made by the Vice- Chancellor with the approval of the concerned authority as prescribed. Provided that such approval of Board shall not be necessary in respect of appointment of posts carrying scales of pay lower than the pay scale of an Assistant Professor.

(2) Notwithstanding anything contained in this Act and until such time as the Statutes are made or the authorities of the University are constituted, appointments to posts and services in connection with the affairs of the University may be made by the Vice-Chancellor on such terms and conditions as may be approved by the Chancellor.

45. Transitional Provisions—(1) Notwithstanding anything contained in this Act or in the other universities Act in the State or in the Statutes or regulations made under any of these enactments any student who immediately before the commencement of this Act was studying in a college which has been or may hereafter be admitted to the privileges of a University for degree, diploma or certificate of the (other) Universities, in accordance with the regulations of the University be permitted:-

(a) to complete his course in accordance with the curriculum of studies of (other university in state) University;

बहार गजट (असाधारण)] 16 अूील 2010

(b) to be examined by the University and if on the results of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University;

(c) to appear at the examination within two years of the normal period required for completing the said course of studies.

(2) In the year of the establishment of the University, University examinations of all courses in different faculties and disciplines shall be conducted by other universities in the State as the case may be, and in subsequent years, the examination shall be conducted by the University.

46. Provisions regarding existing colleges and institutions:—(1) The Colleges and the Research Institutes indicated in schedule-1 shall be maintained, controlled and managed by the University.

(2) All the properties, assets, liabalities and obligations in respect to institution indicated in Schedule I shall stand transferred to and vest in or devolve upon the University.

(3) Notwithstanding anything contained in (other Universities in the state) Universities Act, or in Statutes or Regulations made thereunder, College of Agriculture/Veterinary and other colleges in allied fields (as approved by Government) shall after the commencement of this Act, be dis-affiliated from other University in the state and shall be maintained by the University as constituent College.

(4) All employees of any College, Research Institute or other officers & Institutions mentioned in Schedule I shall be the employee of the University and shall cease to be the employee of Rajnedra Agriculture University. Provided that they shall give written notice to the Rajendra Agricultural University within one year of publication of Notification of the Act in the Bihar Gazette. They may be permitted to be retained in the service of and to be posed on equivalent post within the jurisdiction of the Rajendra Agricultural University. Likewise the employees of Rajendra Agricultural University, if they so desire, may give written notice to the State Government for their absorbtion in the Bihar Agricultural University, Sabour. The State Government will intimate its decision to the University.

47. Removal of difficulties—(1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order do anything which appears to it necessary for the purpose of removing the difficulty.

(2) No order made under sub-section (1) shall be questioned in any Court of law on the ground that no difficulty, as is referred to in the said sub-section, existed to be removed.

(3) Every order published, under this section shall as soon as may be after its publication laid before both Houses of the State Legislature.

48. Repeal and Saving: (1)The Bihar Agricultural University Act, 1987 (Bihar Act 8, 1988) is deemed to be modified in terms of this Act in respect of institutions enumerated in Schedule-I.

(2) Notwithstanding such amendment, anything done or any action taken in exercise of the powers conferred by or under the said Act and so far as it is not inconsistent with the provisions of this Act, shall be deemed to have been done or taken in the exercise of powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action taken.

Schedule-I

I. Educational Institutes—

1. Bihar Agricultural College,Sabour,Bhagalpur

38 बहार गजट (असाधारण)] 16 अूील 2010

2. Mandan Bharti Agriculture College,Agwanpur,Saharsa

3. Bihar Veterinary College,Patna

4. Sanjay Gandhi Institute of Dairy Technology,Patna

5. College of Horticulture,Noorsarai,Nalanda

II. Research Institutes/Stations/Sub Stations

1. Regional Research Station,Agwanpur,Saharsa

2. Regional Research Sub Station,Jalalgarh,Purnea

3. Jute Research Station,Katihar

4. Irrigation Research Station,Madhepura

5. Irrigation Research Sub Station,Araria

6. Regional Research Sub Station,Munger

7. Fine Rice Research Sub Station,Tilondha,Bhagalpur

8. Irrigation Research Station,Bikramganj,Rohtas

9. Botanical Research Sub Station,Dhangain,Rohtas

10. Agricultural Research Institute,Patna

11. Pulse Research Centre,Mokama,Patna

12. Betelvine Research Station,Islampur,Nalanda III.Krishi Vigyan Kendras

1. Krishi Vigyan Kendra,Munger

2. Krishi Vigyan Kendra,Ariari,Sheikhpura

3. Krishi Vigyan Kendra,Agwanpur,Saharsa

4. Krishi Vigyan Kendra,Jalalgarh,Purnea

5. Krishi Vigyan Kendra,Katihar

6. Krishi Vigyan Kendra,Madhepura

7. Krishi Vigyan Kendra,Sabour,Bhagalpur

8. Krishi Vigyan Kendra,Araria

9. Krishi Vigyan Kendra,Banka

10. Krishi Vigyan Kendra,Lakhisarai

11. Krishi Vigyan Kendra,Supaul

12. Krishi Vigyan Kendra,Kisanganj

13. Krishi Vigyan Kendra,Barh,Patna

14. Krishi Vigyan Kendra,Harnaut,Nalanda

15. Krishi Vigyan Kendra,Bikramganj,Rohtas

16. Krishi Vigyan Kendra,Jehanabad

17. Krishi Vigyan Kendra,Aurangabad

18. Krishi Vigyan Kendra,Gaya

19. Krishi Vigyan Kendra,Arwal By order of the Governor of Bihar,

RAJENDRA KUMAR MISHRA,

Secretary to Government. ————

अधी.क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 271-571+400-ड0ट0पी0।

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

Bihar act 012 of 2010 : The BIHAR AGRICULTURAL UNIVERSITY ACT 2010

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