ॢब ॢबहर सरकर हर क०शत
(स पटन 1) पटन laŒ ,yŒthŒ&1&12@20 ftlij egkefge jkT;iky fnukad fy;s izdkf'kr fd;k tkrk gSaA नबधंन सं
या
हर गजट
[सधरण [क
भा 1 3 श
श१ वर, 2 [ग# त 215 fof/k foHkkx
———
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1
2 ॢबहर गजट [सधरण 28 अग त 2015 fcgkj yksd f'kdk;r fuokj.k vf/kdkj vf/kfu;e] 2015
[fcgkj vf/kfu;e 19] 2015]
jkT; dh turk dks fu;r le;&lhek ds Hkhrj yksd f'kdk;r fuokj.k dk vf/kdkj rFkk muls Lk'kDr vkSj vkuq"kafxd fo"k;ksa ds fy, mica/k djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj izkjaHkA & ¼1½ ;g vf/kfu;e fcgkj yksd f'kdk;r fuokj.k vf/kdkj vf/kfu;e] 2015 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izoR̀r gksxk ftls jkT; ljdkj] vf/klwpuk }kjk jkti= esa fu;r djs A 2- ifjHkk"kk,aA & bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks & ¼d½ ^^ifjokn^^ ls] vfHkizsr gS jkT; ljdkj }kjk jkT; esa pykbZ tk jgh fdlh ;kstuk] dk;ZØe ;k lsok ds laca/k esa dksbZ Qk;nk ;k vuqrks"k ekaxus ds fy,] ;k ,slk Qk;nk ;k vuqrks"k iznku djus esa foQyrk ;k foyEc ds laca/k esa] ;k fdlh yksd izkf/kdkj ds dR̀;dj.k esa foQyrk ls] ;k mlds }kjk jkT; esa izoR̀r fdlh fof/k] uhfr] lsok] dk;ZØe ;k ;kstuk ds mYya?ku ls mnHkwr fdlh ekeys ds laca/k esa] fdlh ukxfjd ;k ukxfjdksa ds lewg }kjk yksd f'kdk;r fuokj.k inkf/kdkjh dks fd;k x;k dksbZ vkosnu] fdUrq blesa fdlh yksd lsod] pkgs og lsokjr gks ;k lsokfuoR̀r] ds lsok ekeyksa ls lacaf/kr ;k fdlh ,sls ekeys ls lacaf/kr] ftlesa fdlh U;k;ky; ;k vf/kdj.k dh vf/kdkfjrk gks ;k lwpuk dk vf/kdkj vf/kfu;e] 2005 ¼2005 dk dsUnzh; vf/kfu;e la0&22½ ds v/khu fdlh ekeys ;k fcgkj yksd lsok ds vf/kdkj vf/kfu;e] 2011 ds v/khu vf/klwfpr lsokvksa ls lacaf/kr f'kdk;r lfEefyr ugha gS;
¼[k½ ^^ yksd f'kdk;r fuokj.k dk vf/kdkj^^ ls vfHkizsr gS fu;r le;&lhek ds Hkhrj fdlh ifjokn ij ukxfjdksa dks iznRr lquokbZ ,oa fuokj.k dk dksbZ volj vkSj ifjokn ij lquokbZ esa fd;s x;s fofu'p; ds ckjs esa lwpuk izkIr djus dk vf/kdkj ;
¼x½ ^^yksd f'kdk;r fuokj.k inkf/kdkjh^^ ls vfHkizsr gS /kkjk 3 ds v/khu vf/klwfpr dksbZ yksd f'kdk;r fuokj.k inkf/kdkjh ;
¼?k½ ^^lwpuk vkSj lqdj.k dsUnz** ls vfHkiszr gS] ifjokn nk;j djus dh lqfo/kk ,oa ekeys ls lacaf/kr ;k tqM+h gqbZ fdlh izdkj dh lwpuk ds izlkj ds fy, jkT; iksVZy] gsYi MsLd ,oa lkekU; lgk;rk dsUnz lfgr /kkjk 5 ds v/khu vf/klwfpr ;k LFkkfir dsUnz ;k osclkbZV ;
¼M-½ ^^yksd izkf/kdkj^^ ls vfHkizsr gS jkT; ljdkj vkSj blds foHkkx vkSj blesa jkT; fo/kku&e.My }kjk cuk;h x;h fdlh fof/k }kjk ;k mlds v/khu LFkkfir ;k xfBr izkf/kdkj ;k fudk; ;k laLFkk lfEefyr gS ; ¼p½ ^^izFke vihyh; izkf/kdkj^^ ls vfHkizsr gS ,slk vf/kdkjh ;k /kkjk 3 ds v/khu bl :i esa vf/klwfpr izkf/kdkj ;
¼N½ ^^f}rh; vihyh; izkf/kdkj^^ ls vfHkizsr gS ,slk vf/kdkjh ;k /kkjk 3 ds v/khu bl :i esa vf/klwfpr izkf/kdkj ;
¼t½ ^^iqujh{k.k izkf/kdkj** ls vfHkizsr gS ,slk vf/kdkjh ;k /kkjk 3 ds v/khu bl :Ik esa vf/klwfpr izkf/kdkj;
¼>½ ^^fu;r le;&lhek^^ ls vfHkizsr gS fdlh ifjokn ij lquokbZ dk volj iznku djus okys yksd f'kdk;r fuokj.k inkf/kdkjh dks] ;k fdlh vihy dk fofu'p; djus ds fy, izFke vihyh; izkf/kdkj ;k f}rh; vihyh; izkf/kdkj dks] ;k ;FkkfLFkfr] ifjoknh ;k vihykFkhZ dks ;FkkfLFkfr] ,sls ifjokn ;k vihy ds fofu'p; ds ckjs esa lwfpr djus ds fy, iwoksZDr izkf/kdkfj;ksa dks] vuqKkr vf/kdre le;&lhek ; ¼¥½ ^^fnol^^ ls vfHkizsr gS le;&lhek ds :i esa fufnZ"V dk;Z fnol ;
¼V½ ^^fofu'p;^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu vf/klwfpr yksd f'kdk;r fuokj.k inkf/kdkjh ;k vihy izkf/kdkj ;k iqujh{k.k izkf/kdkj }kjk fdlh ifjokn ;k vihy ;k iqujh{k.k ij fd;k x;k dksbZ fofu'p; vkSj blesa ;FkkfLFkfr] ifjoknh ;k vihykFkhZ dks Hksth xbZ lwpuk lfEefyr gS ;
¼B½ ^^fofgr^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr ; vkSj ¼M½ ^^jkT; ljdkj^^ ls vfHkizsr gS fcgkj ljdkj A
3- yksd f'kdk;r fuokj.k inkf/kdkjh] izFke vihyh; izkf/kdkj] f}rh; vihyh; izkf/kdkj vkSj iqujh{k.k izkf/kdkj] jkT; izkf/kdkj rFkk fu;r le;&lhek dh vf/klwpuk A & jkT; ljdkj] le;≤ ij] yksd f'kdk;r fuokj.k inkf/kdkjh] izFke vihyh; izkf/kdkj] f}rh; vihyh; izkf/kdkj] iqujh{k.k izkf/kdkj] jkT; izkf/kdkj rFkk fu;r le;&lhek dks vf/klwfpr dj ldsxhA
4- foHkkxokj ;kstuk] dk;ZØe ,oa lsok,a ftuds laca/k esa ifjokn nk;j fd;k tk ldsxk dh vf/klwpuk A & jkT; ljdkj] le;≤ ij] foHkkxokj ;kstuk] dk;ZØe ,oa lsokvksa dks] ftuds laca/k esa ifjokn
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3 बहार गजट (असाधारण), 28 अग त 2015 nk;j fd;k tk ldsxk ,oa yksd izkf/kdkj ,oa foHkkx dks ftuds Lrj ij ifjokn dk fuokj.k gksxk] vf/klwfpr dj ldsxhA
5- fu;r le;&lhek ds Hkhrj ifjokn ij lquokbZ dk volj izkIr djus dk vf/kdkj A & ¼1½ yksd f'kdk;r fuokj.k inkf/kdkjh bl vf/kfu;e ds v/khu nk;j fd;s x;s fdlh ifjokn dh lquokbZ dk volj i{kdkjksa dks fu;r le;&lhek ds Hkhrj nsxk A
¼2½ yksd f'kdk;r fuokj.k inkf/kdkjh] ,sls vU; fdlh vf/kdkjh] yksd inkf/kdkjh ;k deZpkjh dh lgk;rk ekax ldsxk] ftls og mi&/kkjk ¼1½ ds v/khu ifjokn dh lquokbZ ,oa fujkdj.k gsrq vius drZO;ksa dk leqfpr fuoZgu djus ds fy, vko';d le>sA
¼3½ dksbZ Hkh vf/kdkjh] yksd izkf/kdkj ;k deZpkjh] ftldh lgk;rk dh ekax mi&/kkjk ¼2½ ds v/khu dh x;h gks] og lgk;rk ekaxus okys yksd f'kdk;r fuokj.k inkf/kdkjh dks leLr lgk;rk iznku djsxk vkSj bl vf/kfu;e ds mica/kksa ds fdlh mYya?ku ds iz;kstukFkZ] ;FkkfLFkfr] ,slk vU; vf/kdkjh ;k deZpkjh yksd f'kdk;r fuokj.k inkf/kdkjh ekuk tk;sxkA
¼4½ fu;r le;&lhek ml rkjh[k ls izkjEHk gksxh] ftl frfFk dks dksbZ ifjokn@vihy yksd f'kdk;r fuokj.k inkf/kdkjh ;k ifjokn izkIr djus ds fy, mlds }kjk izkf/kd`r O;fDr dks ;k izFke vihyh; izkf/kdkj ;k f}rh; vihyh; izkf/kdkj ds le{k nk;j fd;k x;k gksA ifjokn dh izkfIr dh lE;d~:i ls vfHkLohd̀fr nh tk;sxhA
¼5½ yksd f'kdk;r fuokj.k inkf/kdkjh] mi&/kkjk ¼1½ ds v/khu ifjokn izkIr gksus ij] fu;r le;&lhek ds Hkhrj ifjoknh dks lquokbZ dk volj iznku djsxk vkSj ifjoknh dks lquus ds i'pkr~ ;k rks mls Lohdkj djrs gq, ;k fdlh vU; fof/k] uhfr] lsok] dk;ZØe ;k ;kstuk ds v/khu miyC/k dksbZ oSdfYid Qk;nk ;k vuqrks"k lq>krs gq, ;k mls [kkfjt djrs gq,] ftlds dkj.kksa dks ys[kc) fd;k tk;sxk] ifjokn dks fofuf'pr djsxk vkSj fu;r le;&lhek ds Hkhrj ifjokn ij vius fofu'p; ls ifjoknh dks lalwfpr djsxkA
6- lwpuk vkSj lqdj.k dsUnz dh LFkkiuk A & ¼1½ turk dh f'kdk;r dk] n{krk vkSj izHkkoh rjhds ls] fujkdj.k djus vkSj bl vf/kfu;e ds v/khu ifjoknksa dks izkIr djus ds iz;kstukFkZ] jkT; ljdkj lwpuk vkSj lqdj.k dsUnzksa dh LFkkiuk djsxhA
¼2½ jkT; ljdkj] vf/klwpuk }kjk] lwpuk vkSj lqdj.k dsUnzksa ds laca/k esa fu;e cuk ldsxhA 7- vihy A & ¼1½ dksbZ Hkh O;fDr] ftls fu;r le;&lhek ds Hkhrj lquokbZ dk volj iznku ugha fd;k x;k gks ;k tks yksd f'kdk;r fuokj.k inkf/kdkjh ds fofu'p; ls O;fFkr gks] fu;r le;&lhek dh lekfIr ls ;k yksd f'kdk;r fuokj.k inkf/kdkjh ds fofu'p; dh rkjh[k ls rhl fnol ds Hkhrj] izFke vihyh; izkf/kdkj ds le{k vihy nk;j dj ldsxk %
ijUrq izFke vihyh; izkf/kdkj rhl fnolksa fdarq iSarkyhl fnolksa ls vf/kd ugha dh dkykof/k dh lekfIr ds i'pkr~ vihy xzg.k dj ldsxk ;fn mldk ;g lek/kku gks tkrk gS fd vihykFkhZ i;kZIr dkj.k ls le; ij vihy nk;j djus ls oafpr jgk gS A
¼2½ ;fn yksd f'kdk;r fuokj.k inkf/kdkjh] /kkjk 5 ds mica/kksa dk ikyu ugha djs rks ,sls vuuqikyu ls O;fFkr dksbZ Hkh O;fDr lh/ks izFke vihyh; izkf/kdkj dks ifjokn izLrqr dj ldsxk ftls izFke vihy dh jhfr ls fuiVk;k tk;sxkA
¼3½ izFke vihyh; izkf/kdkj] yksd f'kdk;r fuokj.k inkf/kdkjh dks mlds }kjk fofufnZ"V le;kof/k ds Hkhrj ifjoknh dks lquokbZ ,oa fujkdj.k dk volj iznku djus dk vkns'k ns ldsxk ;k vihy [kkfjt dj ldsxkA ¼4½ izFke vihyh; izkf/kdkj ds fofu'p; ds fo:) f}rh; vihy izkf/kdkj] izFke vihyh; izkf/kdkj ds fofu'p; dh rkjh[k ls rhl fnolksa ds Hkhrj f}rh; vihyh; izkf/kdkj ds le{k nk;j dh tk ldsxh % ijUrq f}rh; vihyh; izkf/kdkj] rhl fnolksa] fdUrq iSarkyhl fnolksa ls vuf/kd dh dkykof/k dh lekfIr ds i'pkr~ vihy dks xzg.k dj ldsxk ;fn mldk ;g lek/kku gks tkrk gS fd vihykFkhZ le; ij vihy Qkby djus ls i;kZIr dkj.k ls oafpr jgk gS A
¼5½ dksbZ O;fFkr O;fDr lh/ks f}rh; vihyh; izkf/kdkj ds le{k vihy nk;j dj ldsxk] ;fn yksd f'kdk;r fuokj.k inkf/kdkjh mi&/kkjk ¼3½ ds v/khu ikfjr izFke vihyh; izkf/kdkj ds vkns'k dk ikyu ugha djrk g]S ;k izFke vihyh; izkf/kdkj fu;r le; lhekvksa ds Hkhrj vihy dk fuiVkjk ugha djrk gS vkSj mls f}rh; vihy dh jhfr ls fuiVk;k tk;sxkA
¼6½ f}rh; vihyh; izkf/kdkj] yksd f'kdk;r fuokj.k inkf/kdkjh ;k izFke vihyh; izkf/kdkj dks] ;FkkfLFkfr ifjoknh dh lquokbZ ,oa fuokj.k dk volj iznku djus ;k mlds }kjk fofufnZ"V dkykof/k ds Hkhrj tks fdlh ekeys esa rhl fnolksa ls vf/kd ugha gksxk] vihy dk fuiVkjk djus dk vkns'k ns ldsxk ;k vihy [kkfjt dj ldsxkA
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4 ॢबहर गजट [सधरण 28 अग त 2015 ¼7½ f}rh; vihyh; izkf/kdkj] ifjoknh dks lquokbZ dk volj iznku djus ds vkns'k ds lkFk&lkFk] yksd f'kdk;r fuokj.k inkf/kdkjh ;k vU; dksbZ yksd izkf/kdkj ;k izFke vihyh; izkf/kdkj ij /kkjk&8 ds mica/kksa ds vuqlkj 'kkfLr vf/kjksfir dj ldsxkA
¼8½ yksd f'kdk;r fuokj.k inkf/kdkjh izFke vihyh; izkf/kdkj vkSj f}rh; vihyh; izkf/kdkj dks bl /kkjk ds v/khu fdlh ifjokn ;k vihy dk fofu'p; djrs le; ogh 'kfDr;ka izkIr gksaxh tks fuEufyf[kr ekeyksa ds laca/k esa flfoy izfØ;k lafgrk] 1908 ¼1908 dk dsUnzh; vf/kfu;e laŒ&5½ ds v/khu fdlh okn dk fopkj.k djrs le; fdlh flfoy U;k;ky; esa fufgr gksrh gSa] vFkkZr~%&
¼d½ fdlh Hkh O;fDr dk lEeu djuk vkSj mldh mifLFkfr lqfuf'pr djuk vkSj 'kiFk ij mldh ijh{kk djukA
¼[k½ fdlh nLrkost ;k lk{; ds :i esa is'k dh tk ldus okyh rkfRod lkexzh dks izdV djuk vkSj izLrqr djukA
¼x½ 'kiFk&i=ksa ij lk{; xzg.k djukA
¼?k½ fdlh yksd vfHkys[k dh vis{kk djukA
¼M-½ lkf{k;ksa dh ijh{kk ds fy, deh'ku tkjh djukA
¼p½ vius fofu'p;ksa] funs'kksa vkSj vkns'kksa dk iqufoZyksdu djuk vkSj@;k
¼N½ dksbZ vU; ekeyk tks fofgr fd;k tk;A
8- 'kkfLr A & ¼1½ tgka f}rh; vihyh; izkf/kdkj ds fopkj esa ;g gks fd yksd f'kdk;r fuokj.k inkf/kdkjh ;k vU; dksbZ yksd izkf/kdkj ;k izFke vihyh; izkf/kdkj] fcuk fdlh i;kZIr vkSj ;qfDr;qDr dkj.k ds] fu;r le;&lhek ds Hkhrj lquokbZ ,oa fuokj.k dk volj iznku djus esa foQy jgk gS] ogka og ml ij 'kkfLr vf/kjksfir dj ldsxk] tks ikap lkS :i;s ls de fdUrq ikap gtkj :i;s ls vf/kd ugha gksxh ; ijUrq bl mi&/kkjk ds v/khu dksbZ 'kkfLr vf/kjksfir djus ls iwoZ ml O;fDr dks] ftl ij 'kkfLr vf/kjksfir fd;k tkuk izLrkfor gks] lqus tkus dk ;qfDr;qDr volj iznku fd;k tk;sxkA ¼2½ mi&/kkjk ¼1½ ds v/khu f}rh; vihyh; izkf/kdkj }kjk vf/kjksfir 'kkfLr yksd f'kdk;r fuokj.k inkf/kdkjh ;k vU; fdlh yksd izkf/kdkj ;k izFke vihyh; i zkf/ kdkj ds osru ls olwyuh; gksxhA ¼3½ f}rh; vihyh; izkf/kdkj] ;fn mldk ;g lek/kku gk s tkrk gS fd yk sd f'kdk;r fuokj.k inkf/kdkjh ;k vU; dk sb Z yk sd izkf/kdkj ;k i zFke vihyh; i zk f/kdkj] i;k ZIr vk Sj ;qfDr;qDr dkj.k cryk; s fcuk] bl vf/kfu;e ds v/khu mldk s leuqnsf'kr drZO;k s a dk fuo Zgu djus e s a foQy jgk gS ] rk s ml ij ykxw lsok fu;ek s a ds v/khu mlds fo:) dkj Zokb Z dh flQkfj'k dj ldsxkA
9- iqujh{k.k A & bl vf/kfu;e ds v/khu 'kkfLr vf/kjk s fir djus d s l ac a/ k e s a f}rh; vihyh; i zk f/kdkj ds fdlh vkns'k }kjk O;fFkr yksd f'kdk;r fuokj.k inkf/kdkjh ;k vU; yksd izkf/kdkj ;k i zFke vihyh; i zkf/kdkj] ml vkn s'k dh rkjh[k ls lkB fnolk s a dh dkykof/k ds Hkhrj] jkT; ljdkj }kjk ukefufn Z"V vf/kdkjh ;k izkf/kdkj ds le{k ml vkns'k ds s i qujh{k.k ds fy, vkosnu dj ldsxkA ukefufn Z"V vf/kdkjh ;k izk f/kdkj fofgr i zfØ;k ds vuqlkj vkosnu dk fuiVkjk djsxk %
ijUr q jkT; ljdkj }kjk ukefufn Z"V vf/kdkjh ;k i z kf/ kdkj lkB fnolk s a ds i'pkr ~ fdUrq iPkgÙkj fnolk s a l s vuf/kd dh dkykof/k dh lekfIr ds i wo Z fdlh vko snu dk s x zg.k dj ldsxk] ;fn mldk ;g lek/kku gk s tkrk gS fd vko snd le; ij vihy nk;j dju s l s ] i;k ZIr dkj.k ls ] o afpr jgk gS A
10- ln~HkkoiwoZd dh xbZ dkjZokbZ dk laj{k.k A & vf/kfu;e ;k rn ~/k hu cuk;s x;s fdlh fu;ek s a d s v/khu ln~Hk koiwo Zd dh x;h ;k fd;s tku s d s fy, vk'kf;r fdlh d`R; ds fy, fdlh Hkh O;fDr ds fo:) dk sb Z okn] vfHk;k stu ;k vU; fof/kd dk;Zokfg;k W a lafLFkr ugh a gk s axhA 11- U;k;ky;ks a dh vf/kdkfjrk dk otZu A & fdlh flfoy U;k;ky; dk s fdlh Hk h i z'u ij l quokb Z] fofu'p; ;k dkj Zokb Z djus ;k fdlh Hkh ekey s dk vo/kkj.k dju s dh vf/kdkfjrk ugh a gk sxh ] tk s bl vf/kfu;e }kjk ;k mlds v/khu yksd f'kdk;r fuokj.k inkf/kdkjh] i zFke vihyh; izkf/kdkj] f}rh; vihyh; izkf/kdkj ;k jkT; ljdkj }kjk ukefufn Z"V vf/kdkjh }kjk lqu s tku s ] fofuf'pr fd;s tkus ;k dkj Zokb Z fd; s tku s ;k vo/kkfjr fd;s tku s ds fy, visf{kr gk sA
12- fo|eku fof/k;k s a ds vfrfjDr mica/k A & bl vf/kfu;e ds mica/k ] rRle; i zo `Rr fdlh vU; fof/k ds vfrfjDr gk s ax s vk Sj mudk vYihdj.k e s a ugh a gk s ax s A 13- fu;e cukus dh 'kfDr A & ¼1½ jkT; ljdkj] jkti= es a vf/klwpuk }kjk] bl
vf/kfu;e ds i z;k stuk s a dk s dk;k ZfUor djus d s fy, fu;e cuk ldsxhA
¼ii½ bl /kkjk ds v/khu cuk;s x;s leLr fu;e] buds bl izdkj cuk; s tkus ds i'pkr ~ ] ;FkklaHko 'kh?k z ] jkT; fo/kku eaMy ds lnu ds le{k] tc og l= es a gk s ] pk Sng fnu ls vU;wu dh
4
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THE BIHAR RIGHT TO PUBLIC GRIEVANCE REDRESSAL ACT, 2015
[Bihar Act 19, 1976]
AN
ACT
to provide the right of Public Grievance Redressal to the people of the State within stipulated time limits and for matters connected therewith and incidental thereto. BE it enacted by the Legislature of the State of Bihar in the sixty-sixth year of the Republic of India as follows:-
1. Short title, extent and commencement. - (1) This Act may be called the Bihar Right to Public Grievance Redressal Act, 2015.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as the State Government may, by notification in Official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "complaint" means any application made by a citizen or a group of citizens to a Public Grievance Redressal Officer for seeking any benefit or relief relating to any schemes, programme or services run in the State by the State Government or in respect of failure or delay in providing such benefit or relief, or regarding any matter arising out of failure in the functioning of, or violation of any law, policy, service, programme or scheme in force in the State by a public authority but does not include grievance relating to the service matters of a public servant, whether serving or retired, or relating to any matter in which any Court or Tribunal has jurisdiction or relating to any matter under Right to Information Act, 2005(Central Act No. 22 of 2005) or services notified under the Bihar Right to Public Services Act, 2011;
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6 ॢबहर गजट [सधरण 28 अग त 2015
(b) "Right to Public Grievance Redressal" means an opportunity of hearing and redressal provided to the citizens on a complaint within the stipulated time limit and right to get information about the decision made in the hearing and redressal of the complaint ;
(c) "Public Grievance Redressal Officer" means a Public Grievance Redressal Officer notified under section 3;
(d) "Information and Facilitation Centre" means a centre or a website established or notified under section 5 for the facilitation of submission of complaint and for dissemination of any information for the matters connected therewith and incidental thereto, including a State Portal, Help desk and Common Service Centres;
(e) "public authority" means the State Government and its departments and includes any authority or body or institution established or constituted by or under any law made by the State Legislature ;
(f) "first appellate authority" means an officer or authority notified as such under section 3;
(g) "second appellate authority" means an officer or authority notified as such under section 3;
(h) "revision authority" means an officer or authority notified as such under section 3;
(i) "stipulated time limit" means the maximum time limit permitted to Public Grievance Redressal Officer for providing an opportunity of hearing and redressal of a complaint, or to the first appellate authority or the second appellate authority for deciding an appeal, or to the aforesaid authorities for informing the complainant or appellant, as the case may be, of the decision on such complaint or appeal, as the case may be.
(j) "days" means the working days, referred to as time limit;
(k) "decision" means a decision taken on a complaint or appeal or revision by the Public Grievance Redressal Officer or appellate authority or revision authority notified under this Act and includes the information sent to the complainant or the appellant, as the case may be;
(l) "prescribed" means prescribed by the rules made under this Act; and
(m) "State Government" means the Government of Bihar.
3. Notification of Public Grievance Redressal Officers, first appellate authority, second appellate authority and revision authority and stipulated time limit.- The State Government may notify from time to time, the Public Grievance Redressal Officer, first appellate authority, second appellate authority and revision authority and stipulated time limits.
4. Notification of Department wise Schemes, Programmes and Services on which complaint may be filed. - The State Government may notify from time to time, Department wise schemes, programmes and services on which complaint can be filed and also the public authority and department on which level the complaint will be redressed.
5. Right to get opportunity of hearing and redressal on complaint within the stipulated time limit.- (1) The Public Grievance Redressal Officer shall give an opportunity of hearing of a complaint filed under this Act within the stipulated time limit.
(2) The Public Grievance Redressal Officer may seek the assistance of such any other officer, public authority or employee as he considers it necessary for the appropriate discharge of his duties for hearing and redressal of a complaint under sub-section (1).
(3) Any officer, public authority or employee, whose assistance has been sought under sub-section (2), shall render all assistance to the Public Grievance Redressal Officer seeking his assistance and for the purposes of any contravention of the provisions of this
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7 बहार गजट (असाधारण), 28 अग त 2015 Act, such other officer or employee, as the case may be, shall be treated a Public Grievance Redressal Officer.
(4) The stipulated time limit shall start from the date on which date a complaint/appeal is filed to the Public Grievance Redressal Officer or to a person authorized by him to receive the complaints or to the first appellate authority or the second appellate authority. Receipt of a complaint shall be duly acknowledged.
(5) The Public Grievance Redressal Officer on receipt of a complaint under sub- section (1) shall give an opportunity of hearing to the complainant, within the stipulated time limit, and after hearing the complainant, decide the complaint either by accepting it or by suggesting an alternative benefit or relief available under any other law, policy, service, programme or scheme or by rejecting it for the reasons to be recorded in writing and shall communicate his decision on the complaint to the complainant within the stipulated time limit.
6. Establishment of Information and Facilitation Centre.- (1) For the purposes of the efficient and effective redressal of grievance of the people and to receive complaints under this Act, the State Government shall establish Information and Facilitation Centers.
(2) The State Government may, by notification, make rules in relation to Information and Facilitation Centers.
7. Appeal.- (1) Any person, who has not been given an opportunity of hearing and redressal of the complaint within the stipulated time limit or who is aggrieved by the decision of the Public Grievance Redressal Officer, may file an appeal to the first appellate authority within thirty days from the expiry of the stipulated time limit or from the date of the decision of the Public Grievance Redressal Officer:
Provided that the first appellate authority may admit the appeal after the expiry of the period of thirty days but not exceeding forty five days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) If the Public Grievance Redressal Officer does not comply with the provision of section 5, any person aggrieved by such non-compliance, may submit complaint directly to the first appellate authority which shall be disposed of, in the manner of a first appeal.
(3) The first appellate authority may order the Public Grievance Redressal Officer to given an opportunity of hearing and redressal to the complainant within the period specified by it or may reject the appeal.
(4) A second appeal against the decision of the first appellate authority may be filed before the second appellate authority within thirty days from the date of the decision of the first appellate authority:
Provided that the second appellate authority may admit the appeal after the expiry of the period of thirty days but not exceeding forty five days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(5) An aggrieved person may file an appeal directly to the second appellate authority, if the Public Grievance Redressal Officer does not comply with the order of first appellate authority passed under sub-section (3) or the first appellate authority does not dispose of the appeal within the stipulated time limits and it shall be disposed of in the manner of a second appeal.
(6) The second appellate authority may order the Public Grievance Redressal Officer or the first appellate authority to give an opportunity of hearing and redressal to the complainant or dispose of the appeal, as the case may be, within the period specified by it, which in any case will not exceed thirty days or may reject the appeal.
(7) Along with the order to give an opportunity of hearing and redressal to the complainant, the second appellate authority may impose a penalty on Public Grievance
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8 ॢबहर गजट [सधरण 28 अग त 2015 Redressal Officer or any other public authority or the first appellate authority in accordance with the provisions of section 8.
(8) The Public Grievance Redressal Officer, first appellate authority and second appellate authority shall, while deciding a complaint or an appeal under this section, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters, namely:-
(a) summoning and enforcing the attendance of any person and examining him on oath;
(b) discovery and production of any document or other material object producible as evidence;
(c) receiving evidence on affidavits;
(d) requisitioning of any public record;
(e) issuing commission for the examination of witnesses;
(f) reviewing its decisions, directions and orders; and/or
(g) any other matter which may be prescribed.
8. Penalty.- (1) Where the second appellate authority is of the opinion that the Public Grievance Redressal Officer or any other public authority or the first appellate authority has failed to give an opportunity of hearing and redressal within the stipulated time limit without any sufficient and reasonable cause, it may impose on him a penalty which shall not be less than five hundred rupees but not more than five thousand rupees:
Provided that before imposing any penalty under this sub section, the person on whom penalty is proposed to be imposed shall be given a reasonable opportunity of being heard.
(2) The penalty imposed by the second appellate authority under sub-section (1) shall be recoverable from the salary of the Public Grievance Redressal Officer or any other public authority or the first appellate authority.
(3) The second appellate authority, if it is satisfied that the Public Grievance Redressal Officer or any other public authority or the first appellate authority has failed to discharge the duties assigned to him under this Act, without assigning sufficient and reasonable cause, may recommend action against him under the service rules applicable to him.
9. Revision.- The Public Grievance Redressal Officer or any other public authority or first appellate authority aggrieved by an order of the second appellate authority in respect of imposing of penalty under this Act, may make an application for revision of the order to the officer or authority nominated by the State Government within a period of sixty days from the date of that order. The nominated officer or authority shall dispose of the application in accordance with the prescribed procedure:
Provided that the officer or authority nominated by the State Government may entertain an application after the expiry of the period of sixty days but not exceeding seventy five days, if he is satisfied that the applicant was prevented by sufficient cause from filing the appeal in time.
10. Protection of action taken in good faith.- No suit, prosecution or other legal proceedings shall lie against any person for anything which is done or intended to be done in good faith under this Act or any rules made there under.
11. Bar of jurisdiction of courts.- No civil court shall have jurisdiction to hear, decide or deal with any question or to determine any matter which is by or under this Act required to be heard, decided or dealt with or to be determined by the Public Grievance Redressal Officer, first appellate authority, second appellate authority or the officer nominated by the State Government.
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9 बहार गजट (असाधारण), 28 अग त 2015
12. Provisions to be in addition to existing laws.- The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force.
13. Power to make rules.- (i) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.
(ii) All rules made under this section shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days, which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any such rules or resolves that any such rule should not be made, such rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done there under.
14. Removal of difficulties.- (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by an order published in the Official Gazette, take any action, not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for removal of such difficulty:
Provided that no order under this section shall be made after the expiry of two years from the commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be, after it is so made, before the House of the State Legislature.
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?
ॢबहर गजट
[सधरण 9%1&5(1+4,0&ड,ट.,प,?
Website: http://egazette.bih.nic.in
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