Bihar act 010 of 2019 : The BIHAR SCHOOL EXAMINATION BOARD ACT, 2019

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नबधंन सं या पी0ट0-40 ॢबहर गजट

[सधरण [क

ॢबहर सरकर हर क०शत वण 141 श

(स पटन 1) पटन मगलवर 30 जुलाई 2019 fof/k foHkkx

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vf/klwpuk 30 tqykbZ 2019 laŒ ,yŒthŒ&01&14@2019@5149 ystA—fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 29 tqykbZ 2019 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA

fcgkj&jkT;iky ds vkns'k ls]

lat; dqekj]

ljdkj ds voj lfpoA

1

[fcgkj vf/kfu;e 10] 2019⁄= fcgkj fo|ky; ijh{kk lfefr vf/kfu;e] 2019 Hkkjr&x.kra= ds lÙkjosa o"kZ esa] fcgkj jkT; fo/kku eaMy }kjk fuEu :i esa ;g vf/kfu;fer gks%& v/;k;&I

izkjfEHkd 1- laf{kIr uke] foLrkj ,oa izkjEHkA&¼1½ ;g vf/kfu;e ^^fcgkj fo|ky; ijh{kk lfefr vf/kfu;e] 2019** dgh tk ldsxhA

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA

¼3½ ;g jktdh; xtV esa blds izdk'ku dh frfFk ls izòŸk gksxhA

2- ifjHkk"kk,¡A& bl vf/kfu;e esa] tc rd fd dksbZ ckr fo"k; ;k lanHkZ esa fo:) u gks %& ¼d½ ^vdknfed l=* ls vfHkizsr gS pkyw o"kZ dh 1yh vizSy ls vxys o"kZ ds 31 ekpZ rd dh ckjg ekgksa dh vof/k(

¼[k½ ^lEc) fo|ky;* ls vfHkizsr gS 'kS{kf.kd laLFkku tks lfefr ls] bl vf/kfu;e rFkk blds v/khu cuh fu;ekoyh ,oa fofu;ekoyh ds izko/kkuksa ds vuqlkj oxZ XII rd ds fy,] fo'ks"kkf/kdkj izkIr gks(

¼x½ ^lEc)rk dfeVh* ls vfHkizsr gS vf/kfu;e dh /kkjk& 20 ds v/khu xfBr lEc)rk dfeVh( ¼?k½ ^fu;qfDr izkf/kdkj* ls vfHkizsr gS dk;kZy; ifjpkjh Lrj ls Åij ds lHkh dfeZ;ksa ds laca/k esa v/;{k vkSj dk;kZy; ifjpkjh Lrj ds dfeZ;ksa ds laca/k esa lfpo(

¼M-½ ^vihyh; izkf/kdkj* ls vfHkizsr gS dk;kZy; ifjpkjh Lrj ls Åij ds lHkh dfeZ;ksa ds laca/k esa lfefr rFkk dk;kZy; ifjpkjh Lrj ds dfeZ;ksa ds laca/k esa v/;{k(

¼p½ ^ifjf'k"V* ls vfHkizsr gS bl vf/kfu;e esa layXu ifjf'k"V(

¼N½ ^lfefr* ls vfHkizsr gS fcgkj Ldwy ,Dtkfeus'ku cksMZ ,sDV] 1952 dh /kkjk&3 ds vUrxZr LFkkfir rFkk bl vf/kfu;e dh /kkjk&3 ds v/khu LFkkfir dh tkus okyh fcgkj fo|ky; ijh{kk lfefr(

¼t½ ^v/;{k* ls vfHkizsr gS lfefr dk v/;{k(

¼>½ ^foHkkx* ls vfHkizsr gS f'k{kk foHkkx] fcgkj ljdkj(

¼¥½ ^ijh{kk* ls vfHkçsr gS lfefr }kjk lapkfyr ijh{kk(

¼V½ ^ljdkj* ls vfHkizsr gS fcgkj jkT; ljdkj(

¼B½ ^ljdkjh f'k{kd izf'k{k.k egkfo|ky;^ ls vfHkizsr gS fcgkj ljdkj }kjk LFkkfir f'k{kd izf'k{k.k egkfo|ky;;

¼M½ ^iz/kkuk/;kid ;k iz/kkuk/;kfidk* ls vfHkizsr gS lfefr }kjk lEc) fdlh mPp ek/;fed ;k ek/;fed fo|ky; dk iz/kkuk/;kid ;k iz/kkuk/;kfidk(

¼<+½ ^foHkkxk/;{k* ls vfHkizsr gS bl vf/kfu;e dh /kkjk&13¼2½ esa izxf.kr fofHkUu LdU/kksa ds izeq[k( ¼.k½ ^xSj&ljdkjh laxBu* ls vfHkizsr gS 'kS{kf.kd ,oa lkekftd iz;kstuksa ds fy, lkslkbVht jftLVªs'ku ,sDV] 1860 ds v/khu jftLVªh—r ;k bfUM;u VªLV ,sDV] 1882 ds v/khu lf̀tr ;k dEiuht ,sDV] 1956 dh /kkjk&25 ds v/khu jftLVªh—r fdlh ,sls uke ds lkFk dksbZ laxBu ;k laLFkku ;k lkslkbVh ;k VªLV ;k dksbZ vU; fudk;(

¼r½ ^fofgr* ls vfHkizsr gS bl vf/kfu;e ds v/khu lfefr }kjk fojfpr fu;ekoyh ,oa fofu;ekoyh }kjk fofgr(

¼Fk½ ^fofu;ekoyh* ls vfHkizsr gS bl vf/kfu;e ds v/khu lfefr }kjk fojfpr fofu;ekoyh( ¼n½ ^fu;e* ls vfHkçsr gS fd bl vf/kfu;e ds v/khu foHkkx }kjk fojfpr fu;e( ¼/k½ ^fo|ky;^ ls vfHkizsr gS lfefr }kjk ekU;rk ,oa lEc)rk izkIr ek/;fed ,oa mPp ek/;fed fo|ky;;

¼u½ ^ek/;fed fo|ky;* ls vfHkizsr gS lfefr }kjk ;Fkkfofgr 10osa oxZ rd ds ikB~;Øe dk f'k{kk iznk;h dksbZ fo|ky; vkSj blesa lfefr }kjk }kjk lE;d :i ls lEc) laLFkku 'kkfey gSa( ¼i½ ^mPp ek/;fed fo|ky;* ls vfHkizsr gS lfefr }kjk ;Fkkfofgr bUVjehfM;sV ¼+2½ oxZ rd ds ikB~;Øe dk f'k{kk iznk;h dksbZ fo|ky;] vkSj blesa lfefr }kjk lE;d :i ls lEc) bUVjehfM;sV ¼+2½ f'k{k.k laLFkku 'kkfey gSa(

¼Q½ ^lfpo* ls vfHkizsr gS lfefr dk lfpo(

¼c½ ^jkT; ls vfHkizsr gS^ fcgkj jkT;;

¼Hk½ ^jkT; ljdkj^ ls vfHkizsr gS fcgkj jkT; ljdkj;

2

¼e½ ^jkT; fo'ofo|ky;^ ls vfHkizsr gS fo'ofo|ky; tks fcgkj ljdkj }kjk; fcgkj jkT; fo'ofo|ky; vf/kfu;e&1976] iVuk fo'ofo|ky; vf/kfu;e&1976] ukyUnk [kqyk fo'ofo|ky; vf/kfu;e&1995 vkSj vk;ZHkV~V Kku fo'ofo|ky; vf/kfu;e&2008 ds varxZr LFkkfir fo'ofo|ky;

¼;½ ^mik/;{k* ls vfHkizsr gS lfefr dk mik/;{kA

v/;k;&II

lfefr 3- lfefr dh LFkkiuk ,oa fuxeuA&¼1½ ljdkj }kjk fcgkj fo|ky; ijh{kk lfefr ds uke ls ,d lfefr LFkkfir dh tk;sxh tks 'kk'or mÙkjkf/kdkj ,oa lkekU; eqgj ds lkFk ,d fuxe fudk; gksxh rFkk ml uke ls okn yk ldsxh ,oa mlds fo:) okn yk;k tk ldsxkA

¼2½ lfefr dks] py ,oa vpy lEifÙk] nksuksa dks] vftZr djus rFkk /kkj.k djus] vkSj mlds }kjk /kkfjr fdlh lEifÙk dks bl vf/kfu;e ,oa blds v/khu cuk;h x;h fu;ekoyh@fofu;ekoyh ds mica/kksa ds v/;/khu vUrfjr djus rFkk vuqca/k djus] vkSj bl vf/kfu;e ds iz;kstuksa ds fy, vko';d vU; dksbZ dk;Z djus dh 'kfDr gksxhA

¼3½ lfefr dk eq[;ky; iVuk esa vofLFkr gksxk vkSj blds {ks=h; dk;kZy; lfefr ds fu.kZ;kuqlkj fofHkUu LFkkuksa ij vofLFkr fd;s tk ldsaxs A

4- lfefr dk xBu&¼1½lfefr fuEufyf[kr ls xfBr gksxh&

¼d½ v/;{k(

¼[k½ mik/;{k(

¼x½ funs'kd] ek/;fed f'k{kk] f'k{kk foHkkx] fcgkj ¼insu½(

¼?k½ lfefr dk lfpo] lnL;&lfpo ds :i esa;

¼M+½ ljdkj }kjk euksuhr fcgkj jkT; ds fdUgha nks jkT; fo'ofo|ky;ksa ls nks izfrfuf/k( ¼Pk½ ljdkj }kjk euksuhr ljdkjh f'k{kd izf'k{k.k egkfo|ky; dk ,d izkpk;Z; ¼N½ jkT; ljdkj ds v/khu fdlh laLFkku ls ljdkj }kjk euksuhr nks O;fDr] tks jkT; ljdkj dh jk; esa ijh{kk i)fr dh fo'ks"kKh; tkudkjh j[krs gksaA

¼2½ /kkjk 5¼4½ ,oa 6¼4½] ds mica/kksa ds v/;/khu v/;{k] mik/;{k ,oa lnL;ksa dk dk;Zdky ljdkj }kjk fuxZr vf/klwpuk dh frfFk ds izHkko ls rhu o"kks± dh vof/k ds fy, vFkok ljdkj ds vxys vkns'k rd izHkkoh gksxkA

5- v/;{k dh fu;qfDr ,oa gVk;k tkukA&

¼1½ v/;{k dh fu;qfDr ljdkj djsxhA

¼2½ v/;{k ds in ij fu;qDr fd, tkus okys O;fDr Hkkjrh; iz'kklfud lsok ds lfpo ls vU;wu in ij dk;Zjr vFkok lsokfuor̀ inkf/kdkjh gksaxs A

¼3½ v/;{k dk osru] HkÙks ,oa vU; lsok'krs± ogh gksaxsa tSlk fd ljdkj }kjk vo/kkfjr dh tk;A ¼4½ ljdkj] vf/klwpuk }kjk] v/;{k dks fdlh Hkh le; gVk ldsxhA

¼5½ /kkjk 5¼2½ ds v/;/khu dksbZ O;fDr] ftls iwoZ esa v/;{k ds :i esa fu;qDr fd;k x;k gks] og Hkh ljdkj }kjk v/;{k in ij fu;qDr fd;s tkus gsrq ;ksX; gksxk A

6- mik/;{k dh fu;qfDr ,oa gVk;k tkukA&

¼1½ mik/;{k dh fu;qfDr ljdkj djsxhA

¼2½ mik/;{k ds in ij fu;qDr fd, tkus okys O;fDr Hkkjrh; iz'kklfud lsok vFkok xzqi&, dsUnzh; lsok ds inkf/kdkjh vFkok fcgkj iz'kklfud lsok ds vij lfpo vFkok mlds Åij ds inkf/kdkjh gksaxs A

¼3½ mik/;{k dk osru] HkÙks ,oa vU; lsok'krs± ogh gksaxsa tSlk fd ljdkj }kjk vo/kkfjr fd;k tk;sxkA

¼4½ ljdkj] vf/klwpuk }kjk mik/;{k dks fdlh Hkh le; gVk ldsxh A

7- v/;{k ds in esa fjfDrA&

¼1½ ;fn v/;{k dh eR̀;q] R;kxi=] gVk;s tkus ;k vU;Fkk ds dkj.k inkof/k iwjk djus esa vleFkZ gks tk; rks mik/;{k ;k ljdkj }kjk fu;qDr vU; dksbZ O;fDr v/;{k ds inh; dk;ks± ,oa dŸkZO;ksa dk lEiknu] ljdkj }kjk] vf/kfu;e dh /kkjk 5¼1½ ds v/khu fdlh v/;{k dh fu;qfDr fd;s tkus rd] ds fy, djsxk A

¼2½ v/;{k dh vuqifLFkfr esa mik/;{k lfefr dh cSBdksa dh v/;{krk djsxkA

3

8- lfpo dh fu;qfDr ,oa gVk;k tkukA& ¼1½ ljdkj lfefr ds lfpo dks ,slh 'krksZa ,oa ,slh vof/k ds fy, fu;qDr djsxh tSlk fd ljdkj }kjk fofgr dh tk;A

¼2½ lfpo ds in ij fu;qDr fd, tkus okys O;fDr fcgkj f'k{kk lsok ds la;qDr funs'kd Lrj ;k mlds Åij ds inkf/kdkjh vFkok fcgkj iz'kklfud lsok ds la;qDr lfpo Lrj ds ;k mlds Åij ds inkf/kdkjh gksaxs A

¼3½ ljdkj] vf/klwpuk }kjk] lfpo dks fdlh Hkh le; gVk ldsxhA

9- lfefr dh fjfDr;ksa] vkfn ds dkj.k dk;ks± vFkok dk;Zokfg;ksa dks vfof/kekU; ugha djukA&lfefr esa fdlh fjfDr ds vfLrRo ek= vFkok] ;FkkfLFkfr] lfefr ;k dfeVh] ds xBu esa =qfV ds vk/kkj ij lfefr ;k lfefr dh fdlh dfeVh ds fdlh dk;Z ;k dk;Zokgh ij iz'u ugha mBk;k tk;sxkA 10- dkedkt dk lapkyuA&lfefr] fofu;ekoyh }kjk] lfefr ;k bl vf/kfu;e ds v/khu lfefr }kjk xfBr fdlh dfeVh] dh cSBdksa esa dkedkt ds lapkyu dks fofu;fer djus laca/kh vuqlj.kh; izfØ;k fofgr djsxhA

11- lfefr dh 'kfDr;k¡ ,oa —R;A&¼1½ lfefr] bl vf/kfu;e ds v/khu vk;ksftr fofHkUu ijh{kkvksa ds lapkyu ds fy, lHkh O;oLFkk,¡ djsxhA

¼2½ lfefr&

¼d½ lfefr ls lEc) fo|ky;ksa ds lkFk lE;d :i ls iathdr̀ Nk=ksa dh ek/;fed ,oa mPp ek/;fed ijh{kkvksa dk lapkyu djsxh(

¼[k½ jk"Vªh; v/;kid f'k{kk ifj"kn~ ¼,uŒlhŒVhŒbZŒ½ ls ekU;rk izkIr ,oa lfefr }kjk lEc) laLFkkuksa ds fMIyksek bu ,yhesUVjh ,tqds'ku ¼Mh,yŒ,MŒ½ ds fy, ijh{kkvksa dk lapkyu djsxh(

¼x½ ,sls vU; ijh{kkvksa dk lapkyu djsxh] tSlk fd foHkkx vFkok lfefr le;≤ ij funsf'kr djsxh(

¼?k½ lfefr }kjk lapkfyr ijh{kkvksa ds ifj.kke izdkf'kr djsxh vkSj ,slh ijh{kvksa ds fy, lfVZfQdsV] fMIyksek] iqjLdkj ,oa Nk=of̀Ÿk iznku djsxh(

¼M-½ fMIyksek bu ,yhesUVjh ,tqds'ku ¼Mh,yŒ,MŒ½ ikB~;Øe dk lapkyu djusokys laLFkkuksa vkSj ek/;fed ,oa mPp ek/;fed fo|ky;ksa dks lEc)rk iznku djsxh(

¼p½ lfefr ds lkFk lEc) fo|ky;ksa@laLFkkuksa dks fofu;fer djsxh(

¼N½ fo|ky;ksa@laLFkkuksa] ftUgsa lfefr }kjk lEc)rk iznku dh x;h gS] dh lEc)rk dks fuyafcr ;k jn~n djus dh 'kfDr lfefr dks gksxh(

¼t½ ijh{kkvksa ds lapkyu] ifj.kkeksa dk izdk'ku vkSj lfVZfQdsV ,oa vad&i= iznku djus ds fy, fofgr izfØ;k fu/kkZfjr djsxh(

¼>½ lfefr ds lEc) fo|ky;ksa esa Nk=ksa ds izos'k vkSj ,sls Nk=ksa dks lfefr }kjk lapkfyr dh tkusokyh ek/;fed ,oa mPp ek/;fed ijh{kkvksa esa 'kkfey gksus ds fy, vuqefr gsrq 'krksZa dk fu/kkZj.k djsxh(

¼´½ lfefr }kjk lapkfyr ijh{kkvksa esa vuqfpr rjhdksa ds bLrseky esa fyIr Nk=ksa@laLFkkuksa dks fooftZr dj ldsxh(

¼V½ ,slh Qhl ek¡xsxh ,oa izkIr djsxh tSlk lfefr }kjk fofgr fd;k tk;(

¼B½ ikB~;Øe laca/kh ,oa ikB~;sRkj fØ;kdykiksa dks çksRlkfgr ,oa lEçofrZr djsxh( ¼M½ Nk=ksa] f'k{kdkas] vfHkHkkodksa ,oa vU; ,sls O;fDr;ksa] ftUgsa lfefr vko';d le>s] ds Kku ,oa tkx:drk esa lq/kkj djus dk iz;kl djsxh(

¼<+½ 'kS{kf.kd laLFkkuksa dks muds lajpukRed lq/kkj ds fy, vFkok csgrj çn'kZu gsrq çksRlkfgr djus ds fy, vuqnku ns ldsxh(

¼.k½ vH;fFkZ;ksa dh miyfC/k;ksa ds fu/kkZj.k dh mUur jhfr;ksa dk bZtkn djsxh ,oa ,slh jhfr;ksa dk iz;ksx djsxh(

¼r½ fo|ky;ksa ds fujh{k.k dh O;oLFkk dj ldsxh(

¼Fk½ ,slh vU; foHkkxh; ijh{kkvksa dk lapkyu djsxh vkSj ,sls vU; dÙkZO;ksa dk fuoZgu djsxh tks fofgr fd;s tk;¡(

¼n½ vf/kfu;e ds v/khu lkSais x;s dk;ksZa ,oa dŸkZO;ksa ds fuoZgu gsrq] dfefV;ksa dk xBu ,oa fu;qfDr dj ldsxh(

¼/k½ lfefr vius fofHkUu dk;kZy;ksa ds fy, iz'kk[kk inkf/kdkjh Lrj rd ds fofHkUu inksa dk lt̀u djsxhA iz'kk[kk inkf/kdkjh Lrj ds mij ds inksa dk lt̀u foHkkx dh iwokZuqeksnu ls fd;k tk,xk(

4

¼u½ ,sls vU; vLFkk;h inksa dk lt̀u vf/kdre ,d o"kZ ds fy, dj ldsxh] tSlk fd vf/kfu;e ds v/khu lkSais x;s dk;ksZa ,oa dŸkZO;ksa ds fuoZgu grq vko';d le>k tk; vkSj ,sls inksa ds fo:) rnFkZ vk/kkj ij ,d o"kZ ds fy, O;fDr;ksa dk fu;kstu dj ldsxh; vkSj ¼i½ vius {ks=k/khu mPp ek/;fed fo|ky; vkSj@vFkok ek/;fed fo|ky; esa vkWuykbu ukekadu ysus dh 'kfDr gksxhA

¼3½ lfefr dks ,slh foÙkh; ,oa ç'kklfud 'kfDr;k¡ gksaxh tSlk fd ifjf'k"V&1 esa fofufnZ"V gSaA 12- lfefr dks funs'k nsus gsrq ljdkj dh 'kfDrA&ljdkj] lfefr dks] le;≤ ij] ,sls lkekU; ;k fo'ks"k funs'k tkjh dj ldsxh] tSlk fd og mfpr le>sA lfefr] vius dÙkZO;ksa ds fuoZgu esa ,sls funs'kksa dk vuqikyu djsxhA

13- lfefr ds inkf/kdkjhA&¼1½ lfefr ds fuEufyf[kr inkf/kdkjh gksaxs] ;Fkk&

¼i½ v/;{k]

¼ii½ mik/;{k]

¼iii½ lfpo]

¼iv½ fofHkUu LdU/kksa ds foHkkxk/;{k]tSlk fd bl /kkjk dh mi/kkjk ¼2½ esa ifjHkkf"kr gS] ¼v½ ,sls vU; inkf/kdkjh tSlk ifjf'k"V&2 esa mfYyf[kr gS]

¼vi½ ,sls vU; inkf/kdkjh tks bl vf/kfu;e ds v/khu cuh fu;ekoyh }kjk ;Fkkfofgr] le;≤ ij] lfefr }kjk fuf.kZr fd;s tk;¡A

¼2½ lfefr ds fuEufyf[kr inkf/kdkjh vius&vius Lda/kksa ds foHkkxk/;{k gksaxs& ¼i½ funs'kd ¼'kS{kf.kd½ % 'kS{kf.kd LdU/k

¼ii½ eq[; fuxjkuh inkf/kdkjh % fuxjkuh LdU/k

¼iii½ ijh{kk fu;a=d] ek/;fed % ek/;fed ijh{kk LdU/k

¼iv½ ijh{kk fu;a=d] mPp ek/;fed % mPp ek/;fed ijh{kk LdU/k

¼v½ ijh{kk fu;a=d] fofo/k % fofo/k ijh{kk LdU/k

¼vi½ funs'kd ¼lwpuk çkS|ksfxdh½ % lwpuk izkS|ksfxdh LdU/k

¼3½ fofHkUu LdU/kksa ds foHkkxk/;{kksa dh foÙkh; ,oa ç'kklfud 'kfDr;k¡ ,slh gksxh tSlk fd ifjf'k"V&1 esa fofufnZ"V gSA

ijUrq ;g fd ;Fkko';d] lfefr ds inkf/kdkfj;ksa ds inksa dks çfrfu;qfDr }kjk Hkh jkT; vFkok dsUnz ljdkj ds inkf/kdkfj;ksa ls Hkjk tk ldsxkA

14- v/;{k dh 'kfDr;k¡ ,oa dÙkZO;A&

¼1½ v/;{k dks lfefr dh cSBdsa vkgwr djus dh 'kfDr gksxh A

¼2½ lfefr ds iz'kklfud dkedkt ls mn~Hkqr fdlh vkdfLedrk] ftlesa v/;{k dh jk; esa rqjar dkjZokbZ fd;k tkuk visf{kr gks] dh fLFkfr esa v/;{k ,slh dkjZokbZ djsxk tSlk fd og vko';d le>s vkSj rRi'pkr Lo;a }kjk —r dkjZokbZ dk izfrosnu lfefr dks mldh vxyh cSBd esa nsxkA

¼3½ og dk;kZy; ifjpkjh Lrj ls Åij ds lHkh dfeZ;ksa dk fu;qfDr izkf/kdkj ,oa vuq'kklfud izkf/kdkj gksxkA

¼4½ v/;{k dh foÙkh; ,oa ç'kklfud 'kfDr;k¡ ,slh gksxh tSlk fd ifjf'k"V&1 esa fofufnZ"V gSA ¼5½ v/;{k ,slh vU; 'kfDr;ksa dk iz;ksx djsxk tSlk fd vf/kfu;e ds v/khu fojfpr fu;ekoyh ,oa fofu;ekoyh }kjk mls iznŸk dh tk;¡A

¼6½ v/;{k }kjk ,sls vU; dRrZO;ksa ,oa nkf;Roksa dk Hkh fuoZgu fd;k tk;sxk] tks le;≤ ij ljdkj }kjk funsf'kr fd;k tk; A

15- mik/;{k dh 'kfDr;k¡ ,oa dÙkZO;A&

¼1½ mik/;{k] v/;{k dh vuqifLFkfr esa] lfefr dh cSBdksa dk ihBklhu inkf/kdkjh gksxkA ¼2½ mik/;{k dh foÙkh; ,oa ç'kklfud 'kfDr;k¡ ,slh gksxh tSlk fd ifjf'k"V&1 esa fofufnZ"V gSA mik/;{k dh vuqifLFkfr esa mik/;{k ds foRrh; ,oa iz'kklfud 'kfDr;ksa dk iz;ksx v/;{k dj ldsxk A

¼3½ v/;{k viuh foÙkh; vkSj@vFkok ç'kklfud 'kfDr;k¡ lfgr] viuh 'kfDr;ksa ,oa dR̀; esa ls fdlh dk çR;k;kstu mik/;{k dks dj ldsxkA blds vfrfjDr] v/;{k mik/;{k dks fdlh vU; dk;Z ;k dÙkZO; dk ftEek ns ldsxkA

5

16- lfpo dh 'kfDr;k¡ ,oa dÙkZO;A& ¼1½ lfpo] lfefr ds fu;a=.k ds v/khu jgrs gq,] lfefr dk eq[; ç'kklfud inkf/kdkjh gksxkA og okf"kZd çkDdyuksa ,oa ys[kkvksa dk fooj.k çLrqr djus gsrq mÙkjnk;h gksxkA ¼2½ lfpo lfefr dk lnL;&lfpo gksxkA

¼3½ lfpo ;g ns[kus ds fy, mÙkjnk;h gksxk fd lHkh /ku mUgha ç;kstuksa gsrq O;; gks jgs gSa ftlds fy, os Lohdr̀ ;k vkoafVr gq, gSA

¼4½ lfpo lfefr dh cSBdksa dh dk;ZoÙ̀k la/kkfjr djus gsrq mÙkjnk;h gksxkA ¼5½ lfpo dk;kZy; ifjpkjh Lrj ds dfeZ;ksa dk fu;qfDr ,oa vuq'kklfud izkf/kdkj gksxkA ¼6½ lfpo dh foÙkh; ,oa ç'kklfud 'kfDr;k¡ ,slh gksxh tSlk fd ifjf'k"V&1 esa fofufnZ"V gSA ¼7½ lfpo ,slh vU; 'kfDr;ksa dk iz;ksx djsxk tSlk fd vf/kfu;e ds v/khu fojfpr fu;ekoyh ,oa fofu;ekoyh }kjk fofgr dh tk;A

17- lfefr ds ijh{kk fu;a=dksa dh 'kfDr;k¡ ,oa dÙkZO;A& ijh{kk fu;a=dksa dh fuEufyf[kr 'kfDr;k¡ ,oa dÙkZO; gksaxs] ;Fkk &

¼d½ ijh{kkvksa ds ifj.kkeksa dks fopkfjr] ekWMjsV] vo/kkfjr ,oa çdkf'kr djuk( ¼[k½ lacaf/kr ijh{kkvksa esa vH;fFkZ;ksa dks ços'k nsuk vkSj] fdlh Hkh dkj.k ls tks mldh jk; esa ijh{kk i)fr ,oa vf/kfu;e ds izko/kkuksa ij izfrdwy izHkko Mkyrk gks] vH;fFkZ;ksa dks ,slh ijh{kk esa mUgsa çLrqr gksus ls fujfgZr djukA

¼x½ ijh{kk dsUnzksa ,oa ewY;kadu dsUnzksa dk fu/kkZj.kA

¼?k½ ijh{kkvksa ds fy, isij lsVjksa] ekWMjsVjksa] ijh{kdksa] ifjx.kdksa] i;Zos{kdksa ,oa oh{kdksa ds :i esa fu;qfDr ds fy, mi;qDr O;fDr;ksa dh lwph rS;kj djuk vkSj ,slh fu;qfDr;k¡ djukA ¼M-½ ijh{kkvksa dk lapkyu] foKfIr;ksa dk izdk'ku] ijh{kkQy dh rS;kjh ,oa izdk'kuA ¼p½ tk¡p ls lacaf/kr ekeyksa ,oa yafcr ijh{kkQy dk lq/kkj@izdk'kuA

¼N½ ,sls vU; dk;Z tks le;≤ ij lfefr }kjk fu/kkZfjr dh tk;sxh A

18- lfefr ds vU; inkf/kdkfj;ksa ds dÙkZO;A&¼1½ funs'kd ¼'kS{kf.kd½] eq[; fuxjkuh inkf/kdkjh ,oa funs'kd ¼lwpuk ,oa izkS|ksfxdh½ ds dÙkZO; fuEukuqlkj gksaxs%&

(i) funs'kd ¼'kS{kf.kd½ &funs'kd ¼'kS{kf.kd½] 'kS{kf.kd LdU/k dk ç/kku gksxk vkSj og ek/;fed] mPp ek/;fed ,oa vU; çf'k{k.k ikB~;Øeksa ds fy, laLFkkuksa dh lac)rk vf/kfu;e ds izko/kkuksa ds vuqlkj iznku djsxk A og ikB~;Øe ,oa ikB~; fooj.k dh vuq'kalk ,oa leh{kk djsxkA og lfefr }kjk le;≤ ij fu/kkZfjr vU; dk;Z djsxkA

(ii) eq[; fuxjkuh inkf/kdkjh& eq[; fuxjkuh inkf/kdkjh] fuxjkuh LdU/k dk ç/kku gksxkA lfefr ds eq[; dk;kZy; dh fofHkUu 'kk[kkvksa ,oa {ks=h; dk;kZy;ksa esa Hkz"Vkpkj ,oa dnkpkj dk mn~Hksnu ,oa fujks/k djuk mldk dŸkZO; gksxk vkSj ,sls dfeZ;ksa ds fo:) leqfpr dkjZokbZ dh vuq'kalk djsxk tks dnkpkj ,oa lfefr ds fgrksa ds izfrdwy dk;kZsa esa fyIr ik;s tkrs gksaA

(iii) funs'kd ¼lwpuk izkS|ksfxdh½&funs'kd ¼lwpuk çk|ksfxdh½] lwpuk izkS|ksfxdh LdU/k ¼vkbZ0Vh0 foax½ dk ç/kku gksxk vkSj lfefr dh fofHkUu ijh{kkvksa ds lwpuk izkS|ksfxdh ¼vkbZ0Vh0½ laca/kh dk;ksZa dk lapkyu lfgr lfefr ds dkedkt ds fy, lwpuk izkS|ksfxdh laca/kh ;qfDr] çca/ku dk;kZUo;u ds fy, mÙkjnk;h gksxkA ¼2½ lfefr dks] ,sls vU; dk;ksZa dks lfefr ds inkf/kdkfj;ksa dks iznku djus dh 'kfDr gksxh] tks vko';d le>k tk;A

¼3½ ifjf'k"V&2 esa mfYyf[kr lfefr ds vU; inkf/kdkfj;ksa ds dÙkZO;ksa dk fu/kkZj.k] le;≤ ij] lfefr }kjk fd;k tk,xkA

19- lEc)rk dh Lohd`fr ,oa okil djus dh 'kfDr;k¡A&

¼1½ bl vf/kfu;e dh /kkjk&20 ds varxZr xfBr lEc)rk dfeVh dh vuq'kalk ij fdlh xSj ljdkjh laLFkkuksa ;k futh O;fDr;ksa }kjk LFkkfir ek/;fed] mPp ek/;fed rFkk vU; fo|ky; LFkkiuk dh lEc)rk Lohdr̀ djus ;k okil ysus dh 'kfDr lfefr dks gksxh rFkk foHkkx ds vuqeksnu ds i'pkr bl laca/k esa fofu;ekoyh cukus dh 'kfDr Hkh lfefr dks gksxhA

ijUrq bUVjehfM,V ¼$2½ Lrj dh f'k{kk nsus okyh laLFkk,¡ fcgkj bUVjehfM,V f'k{kk ifj"kn~ vf/kfu;e] 1992 dh /kkjk&39 ds v/khu ekU;rk izkIr le>h tk;saxh vFkok /kkjk&41 ds v/khu LFkkfir vkSj LFkkiuk ds fy, ekU;rk izkIr vFkok vuqKkIr laLFkk,¡ mPp ek/;fed ijh{kk ds fy, cksMZ ls lac) le>h tk;saxh (

6

ijUrq blds vfrfjDr oSlh bUVjehfM,V ¼$2½ f'k{kk laLFkku] ftUgsa iwoZ ls ekU;rk izkIr gks rFkk os viuk uke ifjofrZr dj mPp ek/;fed fo|ky;] mu lHkh lqfo/kk vkSj f'k{kdksa ds lkFk ek/;fed Lrj rFkk mPp ek/;fed Lrj dh f'k{kk iznku djus ds fy, fd;s gksa dks lfefr }kjk fofu;ekoyh ds varxZr ,d le; lhek fu/kkZfjr djrs gq, iznku dh tk;sxhA ¼2½ lfefr dks oSls ek/;fed vkSj mPp ek/;fed fo|ky;ksa] ftudh izLohdf̀r /kkjk&19 ds mi/kkjk ¼1½ ds rgr dh xbZ gS] mls lfefr ds fopkj.k ds i'pkr] okil@jn~n@fuyafcr djus dh 'kfDr gksxh] ftl izLohdr̀ fo|ky;ksa@laLFkkuksa }kjk izLohdf̀r ds fy, fu/kkZfjr ekinaMksa dks iwjk ugha fd;k tk;sxk ;k vU; fdlh izdkj ls Nk=ksa] lfefr vFkok lkekU; f'k{kk O;oLFkk ds fgr dk ikyu ugha dj jgs gksA

ijUrq lkFk gh ,sls fo|ky;ksa dh izLohdf̀r okil ysus@jn~n fd;s tkus ds iwoZ] lfefr }kjk lEc) fo|ky; dks lquokbZ dk volj nsxh] vkSj fo|ky; esa ukekafdr fo|kFkhZ dks muds 'kS{kf.kd l= dks iwjk djus rFkk lfefr dh vkxkeh ijh{kk esa 'kkfey gksus dk volj iznku djsxhA

¼3½ /kkjk&19 dh mi/kkjk ¼1½ ds varxZr tc ek/;fed vkSj mPp ek/;fed fo|ky;ksa dh izLohdf̀r iznku dh xbZ gks ;k lfefr }kjk vf/kfu;e dh /kkjk&19¼1½ ds varxZr izLohdf̀r okil@jn~n fd;s tkus dk vafre fu.kZ; fy;k tkus okyk gks] lfefr ds foosdkuqlkj laLFkku dks ldkj.k crkrs gq, fuyafcr fd;s tkus dh 'kfDr gksxhA ,sls laLFkkuksa dh izLohdf̀r fuyafcr fd;s tkus ds iwoZ buls dkj.k iP̀Nk izkIr djuk vko';d ugha gksxkA

20- lEc)rk dfeVhA&

¼1½ lfefr }kjk] xSj&ljdkjh laLFkkvksa ;k futh O;fDr;ksa }kjk LFkkfir ek/;fed] mPp ek/;fed rFkk vU; fo|ky;] ftuds fy, bls ijh{kk vk;ksftr djuh gksrh gS] dh lEc)rk Loh—r djus ;k okil ysus gsrq vuq'kalk djus ds fy, ,d lEc)rk dfeVh dk xBu fd;k tk;sxkA ¼2½ lEc)rk dfeVh dh vuq'kalk dks lfefr ds le{k miLFkkfir dj vafre fu.kZ; fy;k tk ldsxkA lEc)rk dfeVh dh vuq'kalk Lohdr̀ djus dh ck/;rk lfefr ij ugha gksxhA lfefr }kjk vU; dfeVh dk xBu dj ek/;fed vkSj mPp ek/;fed fo|ky;ksa dh vuq'kalk izkIr djus dh 'kfDr] lfefr esa fufgr gksxhA

¼3½ lEc)rk dfeVh dk xBu fuEu izdkj gksxk%&

¼i½ lfefr ds lfpo(

¼ii½ funs'kd] ek/;fed f'k{kk] fcgkj ljdkj(

(iii½ lfefr ds funs'kd ¼'kS{kf.kd½ (

(iv½ lfefr ds eq[; fuxjkuh inkf/kdkjh A

¼4½ lfefr dk lfpo dfeVh ds la;kstd ds :i esa dk;Z djsxkA

21- lfefr dks voØfer djus dh 'kfDr;k¡A&

¼1½ ;fn ljdkj dh jk; esa lfefr ml ij vf/kfu;e }kjk ;k ds v/khu vf/kjksfir dÙkZO;ksa dk ikyu djus esa vleFkZ gks vFkok vius dÙkZO;ikyu esa yxkrkj vlQy gks vFkok ljdkj }kjk /kkjk&12 ds v/khu tkjh funs'kksa dk vuqikyu ugha fd;k gks vFkok viuh 'kfDr;ksa ls ijs dk;Z fd;k gks vFkok viuh 'kfDr;ksa dk nq#i;ksx fd;k gks] rks ljdkj] vf/klwpuk }kjk lfefr dks voØfer dj ldsxh%

ijUrq ;g fd bl mi/kkjk ds v/khu vf/klwpuk tkjh djus ds iwoZ] ljdkj] lfefr dks dkj.k crkus ds fy, fd D;ksa ugha mls voØfer dj fn;k tkuk pkfg,] ,d ;qfDr ;qDr volj iznku djsxh vkSj lfefr ds Li"Vhdj.k ,oa vkifÙk;k¡] ;fn gksa] ij fopkj djsxhA ¼2½ mi/kkjk ¼1½ ds v/khu lfefr ds voØe.k gsrq vf/klwpuk ds izdkf'kr gksus ij& ¼d½ lfefr ds lHkh lnL; voØe.k dh rkjh[k ds izHkko ls vius in NksM+ nsaxs( ¼[k½ vf/kfu;e ds mica/kksa }kjk ;k ds v/khu lfefr }kjk ;k mldh vksj ls iz;ksx fd;s tkus ;k ikyu fd;s tkus okyh lHkh 'kfDr;k¡ ,oa dÙkZO;] voØe.k dh vof/k esa] ,sls O;fDr;ksa }kjk iz;ksx ;k ikyu fd;s tk;saxs tSlk fd ljdkj funs'k ns( rFkk ¼x½ lfefr esa fufgr lHkh lEifÙk;k¡] voØe.k vof/k esa] ljdkj esa fufgr gksaxhA ¼3½ mi/kkjk ¼1½ ds v/khu tkjh vf/klwpuk esa fofufnZ"V voØe.k vof/k dh lekfIr ij] ljdkj& ¼d½ voØe.k vof/k dks vkxs dh ,slh vof/k ds fy, foLrkfjr dj ldsxh tSlk fd og vko';d le>s( ;k

¼[k½ /kkjk&4 esa ;Fkk micaf/kr lfefr dk iquxZBu dj ldsxhA

7

v/;k;&III

lfefr dh fuf/k 22- lfefr dh fuf/kA& ¼1½ lfefr ds fy, ,d fuf/k LFkkfir dh tk;sxh] tks lfefr esa fufgr gksxh vkSj bl vf/kfu;e ds iz;kstuksa gsrq] mlesa varfoZ"V mica/kksa ds v/khu gksxh] tks lfefr dh fuf/k ds uke ls tkuh tk,xh A

¼2½ lfefr dh fuf/k esa tek fd;s tk;saxs&

¼d½ ljdkj }kjk fcgkj jkT; dh lafpr fuf/k ls lfefr dks vkoafVr lHkh jde vkSj bl vf/kfu;e rFkk blds v/khu cuk;h x;h fu;ekoyh ,oa fofu;ekoyh ds mica/kksa dks dk;kZfUor djus ds iz;kstuksa ls lfefr }kjk m/kkj fy;s x;s lHkh jde( ¼[k½ bl vf/kfu;e rFkk blds v/khu cuk;h x;h fu;ekoyh ,oa fofu;ekoyh ds fdlh mica/k ds v/khu Hkqxrs; ,oa mn~xzfgr lHkh Qhl lfgr lfefr }kjk ;k dh vksj ls izkIr lHkh jkf'k( rFkk

¼x½ lfefr }kjk izkIr lHkh vU; jde tks iwoZorhZ [kaMksa esa 'kkfey ugha gSaA ¼3½ lfefr dh fuf/k ds :i esa izkIr jkf'k fdlh Hkh lwphdr̀ okf.kfT;d cSad@cSadksa ¼Hkkjrh; fjtoZ cSad }kjk izLohdf̀r izkIr½ esa j[kk tk;sxk vkSj fcgkj fo|ky; ijh{kk lfefr ds ys[kk uke ds [kkrs esa tek fd;k tk;sxk A

23- lfefr dh fuf/k dk mi;kstuA&lfefr dh fuf/k fuEufyf[kr mís';ksa ds fy, ykxw gksxh%& ¼d½ bl vf/kfu;e rFkk blds v/khu cuk;h x;h fu;ekoyh ,oa fofu;ekoyh ds iz;kstuksa gsrq lfefr }kjk mixr m/kkj ds izfrlank; esa(

¼[k½ lfefr ds inkf/kdkfj;ksa ,oa LVkQ ds osruksa ,oa HkÙkksa ds Hkqxrku esa( ¼x½ lfefr ,oa fofHkUu dfefV;ksa ds lnL;ksa ds ;k=k ,oa vU; HkÙkksa ds Hkqxrku esa] ¼?k½ ijh{kkvksa ds lapkyu vkSj bl vf/kfu;e rFkk blds v/khu cuk;h x;h fu;ekoyh ,oa fofu;ekoyh ds v/khu lfefr dks lkSais x;s —R;ksa ds fuoZgu esa mixr O;;ksa ds Hkqxrku esa( ¼³½ lfefr dh fuf/k ds vads{k.k ykxr ds Hkqxrku esa(

¼p½ iqujhf{kr ikB~;&Øe dks ykxw djus ,oa vU; lq/kkjksa gsrq fo|ky;ksa dks leFkZ cukus ds fy, fo|ky;ksa ds chp vuqnku ds :i esa forj.k ds fy, vuqnku ds Hkqxrku esa] ¼N½ lfefr }kjk lEc)rk izkIr fdlh Hkh f'k{k.k laLFkku ds vk/kkjHkwr lajpuk ds fodkl vFkok mlds dk;Z izn'kZu dks csgrj djus ds fy, vuqnku ds Hkqxrku esa]

¼t½ vk/kkjHkwr lajpuk ds fodkl ds lkFk Hkwfe ,oa Hkou ds Ø;] Hkwfe ,oa Hkou ds fdjk;s dk Hkqxrku] lqj{kk ,oa okgu ds fdjk;s dk Hkqxrku] Hkou fuekZ.k] e'khujh] okgu] miLdj] lkW¶Vos;j] gkMZos;j vkfn ds Ø; gsrq Hkqxrku esa;

¼>½ Nk=ksa ds chp ikB~;Øe laca/kh ,oa ikB~;srj fØ;kdykiksa dks çksRlkfgr ,oa lEçofrZr djus esa( ¼¥½ Nk=ksa] f'k{kdksa] vfHkHkkodksa ,oa vU; ,sls O;fDr;ksa] ftUgsa lfefr vko';d le>s] ds Kku ,oa tkx:drk dk lq/kkj djus eas(

¼V½ lfefr ls lEc) fdlh 'kS{kf.kd laLFkku dks mlds lajpukRed lq/kkj ds fy, vFkok csgrj çn'kZu gsrq çksRlkfgr djus gsrq vuqnku nsus esa(

¼B½ lfefr ds dk;Z vkSj@vFkok dk;Z&laLdf̀r esa lq/kkj ykus gsrq ;k lfefr ds inkf/kdkfj;ksa ,oa LVkQ dh dk;Z {kerk esa lq/kkj ds fy, fdlh fØ;kdyki gsrq Hkqxrku esa( ¼M½ fdlh eqdnek ;k dk;Zokgh] ftlesa lfefr ,d i{kdkj gks] ds [kpZ esa( rFkk ¼<+½ cksMZ dh Lohdf̀r ls ikap djksM+ :i;s rd ,oa foHkkx dh iwoZ Lohdf̀r ls ikap djksM+ :i;s ls vf/kd rd lfefr ds iz;kstuksa gsrq lfefr }kjk ?kksf"kr lfefr ds fdlh vU; [kpZ] tks iwoZorhZ [kaMksa esa fufnZ"V ugha gSa] ds Hkqxrku esa%

ijUrq ;g fd [kaMksa ¼p½,oa ¼N½esa fufnZ"V mís';ksa dh iwfrZ ds fy, fdlh jde dh LohÑfr lfefr ds vuqeksnu ds v/;/khu gksxhA

24- lfefr ds ys[kkvksa dk vads{k.kA& lfefr ds ys[kk vads{k.kh; gksaxsA

8

v/;k;&IV

ek/;fed fo|ky;@mPp ek/;fed fo|ky;@fofo/k vU; ijh{kk,¡ 25- ek/;fed fo|ky; ijh{kkA& lfefr] ek/;fed fo|ky; ijh{kk,¡ uked ijh{kkvksa dk lapkyu djsxh ftlesa ,sls lHkh vH;fFkZ;ksa dks 'kkfey gksus dh vuqefr nh tk ldsxh ftUgksaus lfefr ls lEc) ek/;fed ;k mPp ek/;fed fo|ky;ksa ds ek/;fed Lrj ij i<+k;s x;s fofgr ikB~;Øe dks iwjk dj fy;s gksa vkSj] fdlh fof/k esa fdlh ckr ds vUrfoZ"V gksrs gq, Hkh] dksbZ Nk=] ftlus ek/;fed ijh{kk mÙkh.kZ dj yh gks] ,d Nk= ds :i esa mPp fo|ky;ksa@egkfo|ky;ksa ds mPp ek/;fed vuqHkkx esa] ,slh 'krks±] tSlk fd fof/k ds v/khu cuk;s x;s dkuwuksa] v/;kns'kksa ,oa fofu;ekoyh }kjk fofgr dh x;h gks] ds iwjk gksus ds v/khu jgrs gq, izos'k ikus ds fy, ik= gksxk; ijUrq ;g fd ikB~;Øe ,sls lewgksa esa ,oa ,sls funs'kksa ds vuqlkj gksxk tSlk fd foHkkx }kjk le;≤ ij vf/kdfFkr fd;k tk;A

26- mPp ek/;fed fo|ky; ijh{kk,¡A& lfefr] mPp ek/;fed fo|ky; ijh{kk,¡ uked ijh{kkvksa dk lapkyu djsxh ftlesa ,sls lHkh vH;fFkZ;ksa dks 'kkfey gksus dh vuqefr nh tk ldsxh ftUgksaus mPp ek/;fed fo|ky;ksa@egkfo|ky;ksa ds bUVjehfM;sV vuqHkkx@egkfo|ky;ksa ds mPp ek/;fed Lrj ij i<+k;s x;s fofgr ikB~;Øe dks iwjk dj fy;s gksa vkSj fdlh fof/k esa fdlh ckr ds vUrfoZ"V gksrs gq, Hkh dksbZ Nk= ftlus mPp ek/;fed ijh{kk mÙkh.kZ dj yh gks ,d Nk= ds :i esa rRle; izoÙ̀k fdlh fof/k }kjk fuxfer fdlh fo'ofo|ky; esa] ,slh 'krks±] tSlk fd lacaf/kr fo'ofo|ky;ksa }kjk muds fuxeu dh fof/k ds v/khu cuk;s x;s dkuwuksa] v/;kns'kksa ,oa fofu;ekoyh }kjk fofgr dh x;h gks] ds iwjk gksus ds v/khu jgrs gq, izos'k ikus ds fy, ik= gksxk; ijUrq ;g fd ikB~;Øe ,sls lewgksa esa ,oa ,sls funs'kksa ds vuqlkj gksxk tSlk fd foHkkx }kjk le;≤ ij vf/kdfFkr fd;k tk;A

27- fofo/k vU; ijh{kk,¡A& lfefr }kjk lapkfyr fd;s tkus gsrq ljdkj }kjk vf/klwfpr fofo/k vU; ijh{kk,¡ uke ls tkuh tkusokyh ,slh ijh{kk,¡ lfefr lapkfyr djsxh ftlesa ,sls lHkh vH;fFkZ;ksa dks 'kkfey gksus dh vuqefr nh tk ldsxh] ftUgksaus vkosnu fn;k gks rFkk lfefr }kjk fofgr fu;ekoyh ,oa fofu;ekoyh ds vuqlkj 'kkfey gksus gsrq vgZd gksaA

28- ek/;fed@mPp ek/;fed fo|ky;@fofo/k vU; ijh{kkvksa ds mís';A& lfefr }kjk lapkfyr dh tkusokyh ek/;fed@mPp ek/;fed fo|ky;@fofo/k vU; ijh{kkvksa dk mís'; vH;fFkZ;ksa dh Hkkjr la?k ds mi;ksxh ukxfjd ds :i esa] mudh vgZrkvksa vkSj fofHkUu O;olk;ksa ,oa lsokvksa esa muds vkesyu dh rS;kjh rFkk mPp f'k{kk izkIr djus dh mudh mi;qDrrk dh tk¡p djuk gksxkA

v/;k;&V

{ks=h; dk;kZy; 29- lfefr ds {ks=h; dk;kZy;A& ¼1½ lfefr dk iVuk esa eq[;ky; dk;kZy; ds vfrfjDr lfefr ds fu.kZ;kuqlkj] vU; txgksa ij {ks=h; dk;kZy; gksaxsA

¼2½ lfefr ds {ks=h; dk;kZy; }kjk Nk=ksa@vH;fFkZ;ksa dh f'kdk;rksa ls lacaf/kr vkosnu Hkh Lohdkj fd;k tk;sxk ,oa muds fuokj.k gsrq dkjZokbZ fd;k tk;sxk A

30- {ks=h; dk;kZy;ksa ds dÙkZO; ,oa dk;ZA& {ks=h; dk;kZy;ksa ds vU; dÙkZO; ,oa dk;Z fuEuor gksaxs] ;Fkk&

(i) mPp ek/;fed ,oa ek/;fed ijh{kkvksa laca/kh og̀r =qfV lq/kkjA og̀r =qfVlq/kkj ls vfHkizsr gS ekSfyd cnyko laca/kh la'kks/ku] ;Fkk& tUe frfFk] fyax] Js.kh] uke vkfnA

(ii) mPp ek/;fed ,oa ek/;fed ijh{kkvksa laca/kh y?kq =qfV lq/kkjA y?kq =qfVlq/kkj ls vfHkizsr gS mPpkj.k laca/kh =qfV;ksa dk lq/kkjA

(iii) ek/;fed ,oa mPp ek/;fed ijh{kkvksa laca/kh f}rh;d ¼MqIyhdsV½ izek.k i= fuxZr djuk ¼;Fkk& MqIyhdsV lfVZfQdsV] baxfy'k otZu lfVZfQdsV] ekdZ'khV] bR;kfn½A

(iv) ek/;fed ,oa mPp ek/;fed ijh{kkvksa laca/kh fjtYV dk vkWuykbu lR;kiuA

(v) lfefr ds funs'kkuqlkj] ijh{kkvksa ls lacaf/kr fofo/k izdkj ds dk;ZA ijarq ;g fd {ks=h; dk;kZy;ksa ds dŸkZO;ksa ,oa dk;ksZa dks] le;≤ ij] lfefr }kjk la'kksf/kr fd;k tk ldsxkA

31- {ks=h; dk;kZy;ksa ds izHkkjh inkf/kdkjh dh iz'kklfud ,oa foŸkh; 'kfDr;k¡A& {ks=h; dk;kZy;ksa ds izHkkjh inkf/kdkjh dh iz'kklfud ,oa foŸkh; 'kfDr;k¡ ifjf'k"V&1 ds vuqlkj gksxhA

9

v/;k;&VI

fofo/k 32- fu;ekoyh cukus dh 'kfDrA& ¼1½ ljdkjbl vf/kfu;e ds iz;kstuksa ,oa mís';ksa dks fØ;kfUor djus gsrq vf/klwpuk }kjk] fu;ekoyh cuk ldsxhA

33- lfefr dh fofu;ekoyh cukus dh 'kfDrA& lfefr] foHkkx }kjk lEiqf"V ds v/;/khu] fuEufyf[kr esa ls lHkh ;k fdlh fo"k;ksa dk mica/k djus gsrq fofu;ekoyh cuk ldsxh tks vf/kfu;e ,oa blds v/khu cuk;h x;h fu;ekoyh ls vlaxr ugha gks] ;Fkk&

¼d½ lfefr dh cSBdksa esa dkedkt ds lapkyu dks fofu;fer djusokyh vuqlj.kh; izfØ;k( ¼[k½ lfefr ls lEc) fo|ky;ksa@laLFkkuksa ds lapkyu gsrq(

¼x½ lfefr }kjk izLohdr̀ fo|ky;ksa ds f'k{k.k Lrj esa lq/kkj gsrq(

¼?k½ fo|ky;ksa dk lEc)hdj.k@vlEc)hdj.k(

¼M-½ lfefr ds inkf/kdkjh@dehZ ds in ij LFkk;h@fu;fer fu;qfDr gsrq izfØ;k ,oa jhfr dk fu/kkZj.k ,oa ,sls inksa gsrq vgZrk vkfn dk fu/kkZj.k(

¼p½ lfefr ds inkf/kdkfj;ksa@dfeZ;ksa dh lsok 'krksZa dk fu/kkZj.k( ,oa

¼N½ ,sls dksbZ fo"k;] tks bl vf/kfu;e ;k blds v/khu cuk;h x;h fu;ekoyh ds vuqlkj fofu;ekoyh }kjk micaf/kr fd;s tkus gSa ;k fd;s tk ldrs gSaA

34- vihy ,oa iqufoZpkjA&

¼1½ lfpo ;k lacaf/kr foHkkxk/;{k }kjk ikfjr fdlh Hkh vkns'k dks la'kksf/kr djus dh 'kfDr v/;{k esa fufgr gksxhA

¼2½ fdlh O;fDr }kjk lfpo ds vkns'k ls mn~Hkqr vihy v/;{k ds le{k dh tk ldsxhA ¼3½ fdlh O;fDr }kjk v/;{k ds vkns'k ls mn~Hkqr vihy lfefr ds le{k dh tk ldsxhA ¼4½ lfefr }kjk ikfjr vkns'k ls mn~Hkqr dksbZ vihy ugha dh tk ldsxh] ihfM+r O;fDr lfefr ds le{k iqufoZpkj gsrq vkosnu ns ldsxkA

¼5½ dksbZ Hkh vihy rc rd xzg.k u dh tk,xh tc rd fd vihy] ftl vkns'k ds fo:) vihy dh tk jgh gks mldh izfr vihydRrkZ dks izkIr gksus dh frfFk ls nks eghus ds Hkhrj u dj nh tk,] ijUrq ;fn vihyh; izkf/kdkj dk ;g lek/kku gks tk, fd vihydRrkZ }kjk le; ij vihy u djus dk i;kZIr dkj.k Fkk] rks og mDr vof/k dh lekfIr ds ckn Hkh vihy xzg.k dj ldsxk A

35- lfefr dh vkfLr;ksa ,oa nkf;Roksa dk vtZuA& lfefr ,oa mlds fdlh dk;kZy; }kjk vftZr lHkh vkfLr;k¡ ,oa nkf;Ro ;Fkk& vpy] py] Hkwfe] Hkouksa] HkaMkjksa] okguksa] iqLrdksa] udn] izfrHkwfr;ksa] fofuos'kksa] miLdjksa vkfn lfefr ds fu;a=.kk/khu le>s tk;saxsA bl vf/kfu;e ds izHkkoh gksus ds iwoZ fd;s x;s lHkh ,djkjukes ,oa vuqca/k vkSj rnuqlkj l̀ftr nkf;Ro bl vf/kfu;e ds v/khu le>s tk;saxsA

36- ln~Hkkoghu fd;k x;k vuqca/kA& bl vf/kfu;e ds izkjEHk gksus ds iwoZ fdlh O;fDr }kjk lfefr ds lkFk fd;k x;k dksbZ ,djkjukek ;k vuqca/k] ;fn ik;k tkrk gS fd ln~HkkoiwoZd ugha fd;k x;k gS rks lfefr ds fgrksa ds fo:) fd;k x;k ,slk vuqca/k ,oa ,djkjukek jí fd;k tk ldsxk ;k ml gn rd ifjofrZr fd;k tk ldsxkA

37- O;ko`fÙkA& tc rd lfefr bl vf/kfu;e ds leqfpr mica/kksa ds v/khu fu;ekoyh ,oa fofu;ekoyh ugha cuk ysrh gS rc rd fcgkj fo|ky; ijh{kk lfefr esa izpfyr ,oa iwoZ ls ykxw fu;ekoyh ,oa fofu;ekoyh] tgk¡ rd os bl vf/kfu;e ds mica/kksa ls vlaxr ugha gksa] ykxw jgsaxhA

38- fujlu ,oa O;ko`fÙkA&

¼1½ fcgkj fo|ky; ijh{kk lfefr vf/kfu;e] 1952 ¼1952 dk fcgkj vf/kfu;e½ vkSj mlesa rRi'pkr~ le;≤ ij fd;s x;s lHkh la'kks/ku ,rn~ }kjk fujflr fd;s tkrs gSaA

¼2½ ,slk fujlu ds gksrs gq, Hkh] mDr vf/kfu;e }kjk ;k ds v/khu iznÙk fdlh 'kfDr dk iz;ksx djrs gq, fd;k x;k dksbZ dk;Z ;k dh x;h dksbZ dkjZokbZ bl vf/kfu;e }kjk ;k ds v/khu iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k dk;Z ;k dh x;h dkjZokbZ le>h tk;sxh] ekuks ;g vf/kfu;e ml fnu izoÙ̀k Fkk tc ,slk dk;Z fd;k x;k ;k dkjZokbZ dh x;hA

¼3½ bl vf/kfu;e ds fujlu ds iwoZ yafcr ;k vU;Fkk dk;Zokgh mDr vf/kfu;e ds varxZr yafcr ekuh tk;sxh rFkk mDr vf/kfu;e ds izko/kkuksa ds rgr fu"ikfnr gksxhA

39- fu;e] fofu;ekoyh vkSj vkns'k dks ykxw djukA& fcgkj fo|ky; ijh{kk lfefr vf/kfu;e] 1952 ¼fcgkj vf/kfu;e 1952½ ds vUrxZr cuk;s x;s izR;sd fu;e] fofu;e] vkns'k vFkok vf/klwpuk] tks le;≤ ij ljdkj] lfefr ;k izkf/kdkj }kjk cuk;s x;s gS] rcrd izHkkoh ekus tk;sxs] tcrd ljdkj ;k lfefr }kjk bl vf/kfu;e ds varxZr fd;s x;s izko/kkuksa ds vuqdwy fu;e ;k fofu;e ugha cuk ysrh gSA

10

40- dfBukbZ;ksa dk fujkdj.k djus dh ljdkj dh 'kfDrA& ;fn bl vf/kfu;e ds fdlh izko/kku dks fØ;kfUor djus esa dksbZ dfBukbZ mRiUUk gksrh gS] rks ljdkj ,slh dfBukbZ dk fujkdj.k djus gsrq vkns'k@funs'k tkjh dj ldsxh] tks lfefr ij ck/;dkjh gksxhA

41- O;k[;kA& bl vf/kfu;e ds fgUnh ,oa vaxzsth laLdj.k ds izko/kkuksa dh O;k[;k djus esa fdlh vLi"Vrk ;k varj ds ekeys esa dksbZ dfBukbZ mRiUu gksrh gS] rks bl vf/kfu;e dh vaxzsth laLdj.k dk izko/kku ekU; gksxk A

ifjf'k"V&1

1- lfefr] v/;{k] lfpo] foHkkxk/;{k ,oa {ks=h; dk;kZy;ksa ds izHkkjh dh foŸkh; ,oa iz'kklfud 'kfDr;k¡ fuEukuqlkj iquZifjHkkf"kr dh tk;saxh&

in dk uke foŸkh; 'kfDr;k¡

iz'kklfud 'kfDr;k¡

NqÍh vuq'kklfud ekeys

lfefr 25 yk[k ls ÅijA & v/;{k }kjk ikfjr vkns'k ds fo:) vihyh; izkf/kdkjA v/;{k 20 yk[k ds Åij ,oa 25 yk[k rdA

lfefr ds mik/;{k dh lHkh izdkj

dh NqfÍ;ksa dk Lohdf̀r izkf/kdkjA

(i) dk;kZy; ifjpkjh Lrj ls Åij ds lHkh deZpkfj;ksa ,oa inkf/kdkfj;ksa dk fu;qfDr izkf/kdkjA

(ii) lfpo }kjk ikfjr vkns'k ds fo:) vihyh; izkf/kdkjA mik/;{k 10 yk[k ds Åij ,oa 20 yk[k rdA lfefr ds lfpo dh lHkh izdkj dh NqfÍ;ksa dk Lohdf̀r izkf/kdkjA &&

lfpo 10 yk[k rdA

(i) lfefr ds foHkkxk/;{kksa dh lHkh izdkj dh NqfÍ;ksa ds Lohdf̀r izkf/kdkjA

(ii) lfefr ds lHkh inkf/kdkfj;ksa ,oa LVkQ dh lHkh izdkj dh NqfÍ;ksa ¼vkdfLed@izfrcaf/kr@

{kfriwjd NqÍh dks NksM+dj½ dk Lohdf̀r izkf/kdkjA

dk;kZy; ifjpkjh Lrj ds

dfeZ;ksa dk fu;qfDr izkf/kdkjA foHkkxk/;{k 1 yk[k rdA

fu;eksa ds vuqlkj vius Lda/k ds lHkh LVkQ dks vkdfLed@

izfrcaf/kr@{kfriwjd NqfÍ;ksa dk Lohdf̀r izkf/kdkjA

fu;eksa ds vuqlkj vius Lda/k ds iz'kk[kk inkf/kdkjh Lrj rd ds deZpkfj;ksa ,oa inkf/kdkfj;ksa dks fuyafcr djuk rFkk muds

fo:) foHkkxh; dkjZokbZ dh

vuq'kalk djukA

{ks=h; dk;kZy;ksa

ds izHkkjh 0-75 yk[k rdA

{ks=h; dk;kZy;ksa esa inLFkkfir inkf/kdkfj;ksa ,oa LVkQ dks vkdfLed@izfrcaf/kr@{kfriwjd NqfÍ;ksa dk Lohdf̀r izkf/kdkjA &

uksV %

1- v/;{k dk lHkh foHkkxk/;{kksa ij fu;a=.k ,oa i;Zos{k.k jgsxkA lfpo ,oa foHkkxk/;{kksa }kjk ikfjr fuyacu vkns'k rFkk lfpo }kjk vf/kjksfir naMksa dks v/;{k }kjk lehf{kr ,oa la'kksf/kr fd;k tk ldsxkA mik/;{k] lfpo ,oa foHkkxk/;{kksa dh mi;qZDr foRrh; vkSj iz'kklfud 'kfDr;k¡ v/;{k }kjk ifjofrZr dh tk ldasxhA 2- foHkkx] le;≤ ij] mi;qZDRk 'kfDRk;ksa dks iquZifjHkkf"kr dj ldsxk] vkSj blfy,] ;g ifjf'k"V] le;≤ ij] foHkkx }kjk la'kksf/kr fd;k tk ldsxkA

11

ifjf'k"V&2 lfefr ds fofHkUu Lda/kksa ds inkf/kdkjhx.k bl vf/kfu;e dh /kkjk&12 ¼2½ esa mfYYkf[kr foHkkxk/;{kksa ls fHkUu] lfefr ds fofHkUu Lda/kksa ds inkf/kdkjhx.k fuEukuqlkj gksaxs] ;Fkk&

1- lfpoky; Lda/k&

¼d½ vij lfpo

¼[k½ fo'ks"k dk;Z inkf/kdkjh

¼x½ la;qDr lfpo

¼?k½ la;qDr lfpo ¼{ks=h; dk;kZy;½

¼M-½ la;qDr lfpo (OFSS)

¼p½ mi lfpo

¼N½ mi lfpo (OFSS)

¼t½ foŸk inkf/kdkjh

¼>½ eq[; ys[kk inkf/kdkjh

¼¥½ lgk;d lfpo

¼V½ lgk;d lfpo (OFSS)

¼B½ fof/k inkf/kdkjh

¼M½ tulEidZ inkf/kdkjh

¼<+½ iz'kklfud inkf/kdkjh

¼.k½ izkstsDV eSustj

¼r½ izkstsDV eSustj (OFSS)

¼Fk½ lgk;d vfHk;ark

¼n½ ys[kk inkf/kdkjh

2- 'kS{kf.kd Lda/k&

¼d½ funs'kd ¼'kS{kf.kd½

¼[k½ lgk;d lfpo ¼lEc)rk ,oa vuqnku½

¼x½ lgk;d lfpo ¼f'k{kd ,oa izf'k{k.k½

¼?k½ vdknfed ijke'khZ ¼dyk@ekufodh½

¼M-½ vdknfed ijke'khZ ¼foKku@xf.kr½

3- fuxjkuh Lda/k&

¼d½ eq[; fuxjkuh inkf/kdkjh

¼[k½ fuxjkuh inkf/kdkjh

4- ek/;fed ijh{kk Lda/k&

¼d½ ijh{kk fu;a=d

¼[k½ mi ijh{kk fu;a=d

5- mPp ek/;fed ijh{kk Lda/k&

¼d½ ijh{kk fu;a=d

¼[k½ mi ijh{kk fu;a=d

6- fofo/k ijh{kk Lda/k&

¼d½ ijh{kk fu;a=d

¼[k½ mi ijh{kk fu;a=d

7- lwpuk izkS|ksfxdh Lda/k&

¼d½ funs'kd

¼[k½ mi funs'kd

¼x½ mi funs'kd (OFSS)

¼?k½ flLVe ,ukfyLV

uksV& mi;qZDr lwph esa] le;≤ ij] lfefr ifjorZu dj ldsxhA

fcgkj&jkT;iky ds vkns'k ls]

lat; dqekj]

ljdkj ds voj lfpoA

12

30 tqykbZ 2019 laŒ ,yŒthŒ&01&14@2019@5150@yst—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 29 tqykbZ 2019 dks vuqer fcgkj fo|ky; ijh{kk lfefr vf/kfu;e] 2019 ¼fcgkj vf/kfu;e 10] 2019½ dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le>k tk;sxkA

fcgkj&jkT;iky ds vkns'k ls]

lat; dqekj]

ljdkj ds voj lfpoA

[Bihar Act 10, 2019]

THE BIHAR SCHOOL EXAMINATION BOARD ACT, 2019

In the seventieth year of Republic of India, it may be enacted by the Legislature of Bihar as follows: -

CHAPTER-I

PRELIMINARY

1. Short title, extent and commencement.- (1) This Act may be called as "The Bihar School Examination Board Act, 2019."

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

(3) It shall come into force from the date of its publication in the official Gazette.

2. Definitions. - In this Act, unless there is anything repugnant in the subject or context, -

(a) 'Academic Session' means a period of twelve months from the 1stof April of the current year to 31stMarch of the following year;

(b) 'Affiliated School' means educational institutions having received privilege of the Board according to the provisions of this Act and rules and regulations thereto up to class XII.

(c) 'Affiliation committee' means Affiliation Committee constituted under Section 20 of the Act.

(d) 'Appointing Authority' with respect to all employees above the level of Office Attendant means the Chairman and of the level of Office Attendant employees means the Secretary;

(e) 'Appellate Authority' with respect to all employees above the level of Office Attendant means the Board and of the level of Office Attendant employees means the Chairman; and

(f) 'Appendix' means Appendix appended to this Act;

(g) 'Board' means the Bihar School Examination Board established under Section 3 of the Bihar School Examination Board Act, 1952 and to be established under section-3 of this Act;

(h) 'Chairman' means the Chairman of the Board;

(i) 'Department' means Education Department, Government of Bihar;

(j) 'Examination' means examination conducted by the Board.

(k) 'Government' means the State Government of Bihar;

(l) 'Government Teacher Training College' means Teacher Training College established by the Government of Bihar;

(m) 'Headmaster or Head Mistress' means the Headmaster or Head Mistress of a Senior Secondary or Secondary School affiliated by the Board.

(n) 'Head of the Department (HoD)' means the head of different wings as enumerated in section 13 (2) of this Act;

13

(o) 'Non-Governmental Organization' means any organization or institution or society or trust or any other body with any such name and registered under Societies Registration Act, 1860 or created under Indian Trusts Act, 1882 or registered under Section 25 of the Companies Act, 1956 for educational and social purposes;

(p) 'Prescribed' means prescribed by Rules and Regulations made by the Board under this Act;

(q) 'Regulations' means Regulations made by the Board under this Act;

(r) 'Rules' means Rules made by the Department under this Act;

(s) 'School' means secondary and senior secondary schools recognized and affiliated by the Board;

(t) 'Secondary School' means a school imparting education of courses up to grade 10 as prescribed by the Board and includes institutions duly affiliated by the Board;

(u) 'Senior Secondary School' means a school imparting education of courses up to Intermediate (+2) grade as prescribed by the Board, and includes institutions of Intermediate (+2) Education, duly affiliated by the Board;

(v) 'Secretary' means the Secretary of the Board;

(w) 'State' means the state of Bihar;

(x) 'State Government' means the State Government of Bihar;

(y) 'State University' means University established by the State of Bihar under the Bihar State Universities Act-1976, The Patna University Act-1976, Nalanda Open University Act-1995 and Aryabhatta Knowledge University Act-2008;

(z) 'Vice Chairman' means the Vice-Chairman of the Board.

CHAPTER-II

BOARD

3. Establishment and incorporation of Board.-

(1) There shall be established by the Government a Board known by the name of the Bihar School Examination Board which shall be a body corporate with perpetual succession and a common seal and shall by that name sue and be sued.

(2) The Board shall have power to acquire and hold property, both movable and immovable, and, subject to the provisions of this Act and the Rules/Regulations made thereunder, to transfer any property held by it and to contract and to do all other things necessary for the purposes of this Act.

(3) The headquarter of the Board shall be situated at Patna, having its regional offices at different places, as per decision of the Board.

4. Constitution of the Board. - (1) The Board shall consist of-

(a) Chairman;

(b) Vice-Chairman;

(c) Director, Secondary Education, Education Department, Bihar (ex-officio);

(d) Secretary of the Board as Member-Secretary;

(e) Two representatives from any two of the State Universities in Bihar, to be nominated by the State Government;

(f) One Principal of a Government Teacher Training College, to be nominated by the State Government.

14

(g) Two persons from any organization under the State Government who, in the opinion of the State Government, possess expert knowledge of the examination system, to be nominated by the State Government.

(2) Subject to the provision of Section 5(4) and 6(4), the term of office of the Chairman, Vice-Chairman and the members, shall be for a period of three years from the date of notification or till further orders, as decided by the Government.

5. Appointment of the Chairman and his removal. -

(1) The Government shall appoint the Chairman.

(2) A person to be appointed to the post of Chairman shall be a working or retired IAS (Indian Administrative Service) Officer not below the rank of the Secretary of the State Government.

(3) The pay, allowances and other conditions of service of the Chairman shall be such as may be determined by the Government.

(4) The Government may, by notification, remove the Chairman at any time.

(5) A person who has been previously appointed as Chairman, shall also be eligible for appointment as Chairman subject to the provision of section 5(2), by the Government.

6. Appointment of the Vice-Chairman and his removal.-

(1) The Vice-Chairman shall be appointed by the Government.

(2) A person to be appointed to the post of Vice-Chairman shall be an officer of Indian Administrative Service or Group A Central Services or an officer of Additional Secretary level or above of Bihar Administrative Service.

(3) The pay, allowances and other conditions of service of the Vice-Chairman shall be such as may be determined by the Government.

(4) The Government may, by notification, remove the Vice-Chairman at any time.

7. Vacancy in the office of the Chairman.-

(1) If the Chairman, by reason of his death, resignation, removal or otherwise, is unable to complete his full term, the Vice-Chairman or any other person appointed by the Government shall discharge the functions and duties of the Chairman till such time, a Chairman is appointed by the Government under Section 5 (1) of the Act.

(2) In the absence of Chairman, the Vice-Chairman shall preside over the meeting of the Board.

8. Appointment of Secretary and his removal. -

(1) The Government shall appoint Secretary of the Board with such terms and conditions and for such period as may be prescribed by the Government.

(2) A person to be appointed to the post of Secretary shall be an officer of the level of Joint Director or above of Bihar Education Service or an officer of the level of Joint Secretary or above of Bihar Administrative Service.

(3) The Government may, by notification, remove the Secretary, at any time.

9. Vacancies in the Board, etc., not to invalidate acts or proceedings. -No act or proceeding of the Board or of any Committee of the Board shall be called in question on the ground merely of the existence of any vacancy in or defect in the constitution of the Board or Committee, as the case may be.

10. Conduct of business. -The Board shall, by regulations, prescribe the procedure to be followed in regulating the conduct of business at meetings of the Board and of any Committee constituted by the Board under this Act.

15

11. Powers & Functions of the Board. -

(1) The Board shall make arrangements for the conduct of different examinations held under this Act.

(2) The Board-

(a) shall conduct Secondary and Senior Secondary Examinations of students duly registered with schools affiliated with the Board;

(b) shall conduct examinations for the Diploma in Elementary Education (Dl.Ed) of institutions recognized by the National Council of Teachers Education (NCTE) and affiliated by the Board ;

(c) shall conduct such other examinations as directed by the Department or as decided by the Board from time to time ;

(d) shall publish results and award certificates, diplomas, prizes and scholarships for the examinations conducted by the board;

(e) shall grant affiliation to Secondary and Senior Secondary Schools and institutions conducting Diploma in Elementary Education (Dl.Ed) courses;

(f) shall regulate the schools/institutions affiliated with the Board;

(g) shall have the power to suspend or cancel affiliation of the schools/institutions which have been granted affiliation by the Board;

(h) shall determine ways and means for conduct of examinations, publication of results and award of certificates and mark sheet;

(i) shall determine conditions for admitting students in affiliated schools of the Board and permitting such students to appear in the Secondary and Senior Secondary Examination being conducted by the Board;

(j) may debar students/institutions indulging in use of unfair means in the examinations conducted by the Board:

(k) shall demand and receive such fees as may be prescribed by the Board;

(l) shall encourage and promote curricular and extra-curricular activities.

(m) shall try to improve knowledge and awareness among students, teachers, guardians and among such persons as considered necessary by the Board.

(n) may render financial assistance to educational institutions for improving their infrastructure and encourage them to perform better.

(o) shall evolve improved methods of assessment of the attainments of candidates and carry out experiments in such methods;

(p) may arrange inspection of Schools;

(q) shall conduct such other departmental examinations and perform such other duties as may be prescribed;

(r) may constitute and appoint such committees, for carrying out the functions and duties assigned to it under the Act;

(s) shall create such different posts in various offices of the Board, up to the level of Section Officer. The posts above Section Officer shall be created with the prior approval of the Department;

(t) may create such other temporary posts for a maximum period of one year as may be deemed necessary for carrying out its duties and functions assigned to it under the Act and may engage persons against such posts on Adhoc basis for a maximum period of one year; and

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(u) shall have the power to take online admission in the senior secondary and/or secondary schools under its jurisdiction.

(3) The Board shall have such financial and administrative powers as are enumerated in Appendix-1.

12. Power of Government to issue direction to the Board.— The Government may, from time to time, issue such general or special directions to the Board, as it may think fit. The Board shall comply with such directions in performance of its functions.

13. Officers of the Board.—

(1) The following shall be the officers of the Board, namely-

(i) Chairman,

(ii) Vice-Chairman,

(iii) Secretary,

(iv) Head of Department (HoD) of different wings, as defined in sub-section (2) of this section,

(v) Such other officers as mentioned in Appendix-2,

(vi) Such other officers as may be prescribed by Rules made under this Act or as may be decided by the Board, from time to time.

(2) The following officers of the Board shall be the Head of the Department (HoD) of their respective wings, namely: -

(i) Director (Academics)-Academic Wing

(ii) Chief Vigilance Officer -Vigilance Wing

(iii) Controller of Examination, Secondary- Secondary Examination Wing

(iv) Controller of Examination, Senior Secondary- Senior Secondary Examination Wing

(v) Controller of Examination, Miscellaneous,- Miscellaneous Examination Wing

(vi) Director (Information Technology)-Information Technology Wing

(3) The financial and administrative powers of HoDs of different wings shall be such as enumerated in Appendix-1.

Provided that the post of officers of the Board, may be filled up by deputation also from the officers of the State or Central Government.

14. Powers and duties of Chairman. -

(1) The Chairman shall have power to convene meetings of the Board and shall preside over the meetings of the Board.

(2) In any emergency arising out of the administrative business of the Board, which, in the opinion of the Chairman, requires that immediate action should be taken, the Chairman shall take such action as he deems necessary, and shall thereafter report the action taken by him to the Board at its next meeting.

(3) He shall be the appointing and disciplinary authority of all employees above the level of Office Attendant;

(4) The financial and administrative powers of the Chairman shall be such as enumerated in Appendix-1.

(5) The Chairman shall exercise such other powers as may be conferred upon him by the Rules and Regulations framed under the Act.

(6) The Chairman shall also discharge such other duties and functions, as directed by the Government from time to time.

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15. Powers and duties of Vice-Chairman. -

(1) The Vice-Chairman shall be the presiding officer of the meetings of the Board in the absence of the Chairman.

(2) The financial and administrative powers of the Vice-Chairman shall be such as enumerated in Appendix-1. In the absence of Vice-Chairman, the financial and administrative power of the Vice-Chairman may be exercised by the Chairman.

(3) The Chairman may delegate any of his power and functions to the Vice- Chairman including his financial and/or administrative powers. In addition, the Chairman may assign any other work or function to the Vice-Chairman.

16. Powers and duties of Secretary. -

(1) The Secretary shall, subject to the control of the Board, be the Chief Administrative Officer of the Board. He shall also be responsible for the presentation of the annual estimates and statement of accounts.

(2) The Secretary shall be the Member-Secretary of the Board.

(3) The Secretary shall be responsible for ensuring that all moneys are expended for the purpose for which they are granted or allotted.

(4) The Secretary shall be responsible for keeping the minutes of the Board meeting.

(5) The Secretary shall be the appointing and disciplinary authority of the level of employees of Office Attendant.

(6) The financial and administrative powers of the Secretary shall be such as enumerated in Appendix-1.

(7) The Secretary shall exercise such other powers as may be prescribed by the Rules and Regulations, framed under the Act.

17. Power & functions of Controllers of Examinations of the Board.— The Controllers of Examinations shall have following powers and functions namely-

(a) To consider, moderate, determine and publish the results of the examinations;

(b) To admit candidates to the concerned examinations and disqualify any candidates from appearing in such examinations for any reason which in his opinion is prejudicial to the examination system and the provisions of the Act;

(c) To fix examination centers and evaluation centers;

(d) To prepare lists of persons suitable for appointment as paper-setters, moderators, examiners, tabulators, supervisions and invigilators for examinations and make appointments as such;.

(e) Conduct of examination, Publication of Press Communiques, Preparation and publication of result.

(f) Matters related to scrutiny and correction/publication of pending result.

(g) Such other functions as decided by the Board from time to time.

18. Functions of other officers of the Board. -

(1) The functions of Director (Academics), Chief Vigilance Officer and Director (Information Technology) shall be as follows: -

(i) Director (Academics) - Director (Academics) shall be the head of the Academic wing and he would be responsible for ensuring that affiliation of institutions for Secondary, Senior Secondary and other training courses are granted in accordance with the

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provisions of the Act. He would recommend and review the curriculum and syllabus. He shall discharge such other duties and functions as decided by the Board from time to time.

(ii) Chief Vigilance Officer - Chief vigilance officer shall be the head of vigilance wing. His duty shall be to prevent and detect corruption and other malpractices in the head quarter offices and regional offices of the Board and to recommend appropriate action against such employees, found to have indulged in corrupt practices, which are prejudicial to the interest of the Board.

(iii) Director (Information Technology) - Director (Information Technology) shall be the head of the Information Technology (I.T) wing and shall be responsible for strategy, management and execution of I.T. related works in the Board including I.T related works in the conduct of different examinations of the Board.

(2) The Board shall have the power to confer such other functions as may be deemed necessary, on the officers of the Board.

(3) The functions of other officers of the Board, mentioned in Appendix-2 shall be determined by the Board, from time to time.

19. Power to grant and withdraw affiliation -

(1) The Board shall have the power to grant affiliation of Secondary and Senior Secondary Schools or any other school established or to be established by the non-governmental organizations or private persons on the basis of recommendation of the Committee of Affiliation constituted under section 20 of the Act and it shall have power to make regulations in this regard with the approval of the Department; Provided that the Institutions of imparting education of intermediate (+2) standard deemed to have been recognized under Section 39 of the institutions established and recognized or granted permission for establishment under Section 41 of the Bihar Intermediate Education Council Act, 1992 shall be deemed to have been affiliated with Board for the senior secondary examination. Provided further that all such institutions of Intermediate (+2) Education shall reorganize and rename themselves as Senior Secondary Schools with facilities and teachers for imparting education at secondary stage and senior secondary stage as prescribed by the Regulations to be made by the Board in this regard, and within the time frame indicated in it:

(2) The Board shall have the power to withdraw/cancel/suspend affiliation of Secondary and Senior Secondary Schools which have been granted affiliation under subsection (1) of Section 19 or deemed to have been affiliated with the Board under first proviso to Section 19 (1) of the Act, if in the opinion of the Board, the affiliated institutions have failed to maintain the requisite standards for grant of affiliation or have in any manner acted in the detriment or prejudicial to the interest of the students, Board or the education system in general.

Provided also that before withdrawing/cancelling affiliation, the Board shall give to the schools or the institutions concerned a reasonable opportunity of being heard, and the students admitted into

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such schools or institutions shall be allowed to complete their academic sessions and appear at the next examination conducted by the Board.

(3) When affiliation of Secondary and Senior Secondary Schools which have been granted affiliation under subsection (1) of Section 19 or deemed to have been affiliated with the Board under first proviso to Section 19 (1) of the Act, is liable to be cancelled, pending final decision regarding withdrawn/cancellation of affiliation, the affiliation, may, at the discretion of the Board, be suspended after recording reasons for the same. No prior show cause notice shall be required to be served upon such institutions, before suspending affiliation.

20. Committee of Affiliation. -

(1) A Committee shall be constituted by the Board for considering and recommending grant of affiliation of Secondary, Senior Secondary and other Schools, for which it has to take examination, established by non- governmental organizations or private persons.

(2) The recommendation of the Committee of Affiliation shall be placed before the Board for final decision. The recommendation of the Committee of Affiliation shall not be binding upon the Board and the Board shall have the power to constitute such other committees for determining the eligibility of the Secondary and Senior Secondary Schools seeking affiliation with the Board.

(3) The Committee of affiliation shall consist of the following: -

(i) Secretary of the Board;

(ii) Director, Secondary Education, Government of Bihar

(iii) Director(Academics) of the Board

(iv) Chief Vigilance Officer of the Board

(4) The Secretary of the Board shall function as Convenor of the Committee,

21. Powers to supersede the Board. -

(1) If in the opinion of the Government, the Board is unable to perform the duties imposed upon it by or under the Act or has repeatedly failed in its performance or has not complied with the directions issued under section 12 by the Government or has acted beyond its power or has abused its powers, the Government may by notification supersede the Board for such period which may be specified in the notification:

Provided that before issuing notification under this sub- section, the Government shall give reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.

(2) Upon the publication of the notification under subsection (1) for the supersession of the Board-

(a) All the members of the Board shall vacate their posts as such with effect from the date of supersession;

(b) All the powers and duties to be exercised or performed by or on behalf of the Board by or under the provisions of the Act during the period of supersession shall be exercised or performed by such persons as the Government directs; and

(c) all the properties vested in the Board, during the period of supersession, shall vest in the Government.

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(3) On the expiration of the period of supersession specified in the notification issued under subsection (1), the Government-

(a) may extend the period of supersession for such further period as it may consider necessary; or

(b) may reconstitute the Board as provided in section-4.

CHAPTER-III

FUND OF BOARD

22. Fund of Board.-

(1) There shall be established a fund for the Board which shall be vested in the Board for the purposes of this Act, subject to the provisions contained therein, to be called the Fund of Board.

(2) There shall be placed to the credit of the Fund of Board -

(a) all sums allotted to the Board from the Consolidated Fund of the State of Bihar by the Government and all sums borrowed by the Board for the purposes of carrying out the provisions of this Act and the Rules and Regulations made thereunder;

(b) all money received by or on behalf of the Board including all fees payable and levied under any provisions of this Act and the Rules and the Regulations made thereunder; and

(c) all other sums received by the Board, not included in the preceding clauses.

(3) The sums received on account of Fund of Board shall be kept in any scheduled commercial bank/banks (approved by the Reserve Bank of India) and shall be credited to account to be called the Account of the Bihar School Examination Board.

23. Application of Fund of Board.- Fund of Board shall be applicable to the following objects: -

(a) to the repayment of debts incurred by the Board for the purpose of this Act and the Rules and Regulations made thereunder;

(b) to the payment of the salaries and allowances of the officers and staff of the Board;

(c) to the payment of the travelling and other allowances of the members of the Board and the various Committees constituted under the Act, Rules and Regulations framed thereunder;

(d) to the payment of the expenses incurred in conducting the examinations and performing the functions entrusted to the Board under this Act and the Rules and Regulations made thereunder;

(e) to the payment of the cost of audit of the Fund of Board;

(f) to the payment of grant-in-aid for distribution among schools as subsidies with a view to enable such schools to introduce revised courses of studies and to make other improvements;

(g) to payment of grants to any educational institution affiliated with the Board for improving its infrastructure or to encourage it to perform better.

(h) To the payment for creation of infrastructure including purchase of land and building; construction of building; payment of rent for land and building; payment for security and rent for hiring vehicle; purchase of machinery, vehicle, equipment, software and hardware etc;

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(i) to the payment for encouragement and promotion of curricular and extra- curricular activities among students;

(j) to the payment for improvement of knowledge and awareness among students, teachers, guardians and among such persons as considered necessary by the Board;

(k) to payment for any activity for improving the functioning and/or work culture of the Board, or to improve efficiency of the officers and staffs of the Board;

(l) to the expenses of any suit or proceedings to which the Board is a party;

(m) to the payment of any other expenses up to rupees five crore, not specified in any of the preceding clauses, declared by the Board, with the approval of Board and above rupees five crore with the prior approval of the Department, to be the expenses for the purposes of the Board; and Provided that the grant of any sum for application to the objects specified in clauses (f) and (g) shall be subject to the approval of the Board.

24. Audit of accounts of the Board. - The accounts of the Board shall be subject to audit.

CHAPTER-IV

SECONDARY SCHOOL, SENIOR SECONDARY SCHOOL AND OTHER

EXAMINATIONS

25. Secondary School Examination. - The Board shall conduct examinations to be called the Secondary School Examinations, at which may be allowed to appear all such duly enrolled candidates who have completed the prescribed course of studies taught at the in Secondary or Senior Secondary Schools affiliated with the Board and, notwithstanding anything contained in any law, a student who has passed the Secondary School Examination shall be eligible for enrolment as a student of Senior Secondary Section of High Schools/Colleges subject to the fulfillment of such conditions as may be prescribed by the Statutes, Ordinances and Regulations made under the law of their incorporation; Provided that the courses of studies shall be in such groups and in accordance with such instructions as may from time to time, be laid down by the Department.

26. Senior Secondary School Examination. - The Board shall conduct examination to be called the Senior Secondary School Examination at which may be allowed to appear all such duly enrolled candidates who have completed the prescribed courses of studies taught in Senior Secondary Schools/Intermediate Section of College/Colleges and, notwithstanding anything contained in any law, a student who has passed the Senior Secondary Examination shall be eligible for enrolment as a student of any University incorporated by any law for the time being in force subject to the fulfillment of such conditions as may be prescribed by the Statutes, Ordinances and Regulations made by the Universities concerned under the law of their incorporation;

Provided that the courses of studies shall be in such groups and in accordance with such instructions as may from time to time, be laid down by the Department.

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27. Other Miscellaneous Examinations. - The Board shall conduct examinations to be called other Miscellaneous Examinations notified by the Department or as decided by the Board,to be conducted by the Board at which all such duly enrolled candidates may be allowed to appear as per Rules and Regulations prescribed by the Board.

28. The aims and objects of Secondary/Senior Secondary School/Other Miscellaneous Examinations.-The Secondary/Senior Secondary School/Miscellaneous other Examinations to be conducted by the Board shall aim at testing the competence and accomplishment of such candidates and preparedness for absorption in different vocations or services and/or their suitability for receiving higher education.

CHAPTER-V

REGIONAL OFFICES

29. Regional Offices of the Board .-

(1) In addition to the headquarter of Board at Patna, there shall be regional offices of the Board at different places as per decision of the Board.

(2) The regional offices of the Board shall also accept the applications regarding students/candidate's grievances and shall take steps for their redressal.

30. Duties & functions of Regional Offices.— The following shall be the duties and functions of the regional offices, namely -

(i) Major corrections pertaining to Senior Secondary and Secondary Examinations. Major corrections are defined as corrections leading to fundamental change, Viz. DOB, gender, category, name, etc.

(ii) Minor corrections pertaining to Senior Secondary and Secondary Examinations. Minor corrections are defined as corrections pertaining to spelling related errors.

(iii) Issuance of duplicate certificates (viz. Duplicate certificate, English version certificate, Mark sheet etc.) pertaining to Secondary and Senior Secondary Examinations.

(iv) Online verification of results pertaining to Secondary and Senior Secondary Examinations.

(v) Any other work related to examinations or any other matter as directed by the Board.

Provided that the duties and functions of the Regional offices may be amended by the Board, from time to time.

31. Administrative and financial powers of In-charge officer of the regional offices.— The administrative and financial powers of the In-charge officer of regional office shall be as per Appendix-1.

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CHAPTER-VI

MISCELLANEOUS

32. Power to make Rules.—The Government may, by notification in the official gazette, make Rules not inconsistent with the provisions of this Act for carrying out the purpose and objects of this Act.

33. Power of Board to make Regulations.—The Board may, by notification in the official gazette and subject to confirmation by the Department, make Regulations not inconsistent with the Act and the Rules made thereunder to provide for all or any of the following matters, namely: -

(a) the procedure to be followed in regulating the conduct of business at meetings of the Board;

(b) for regulating the schools/institutions affiliated with the Board ;

(c) for improvement of teaching standards for imparting education in the schools affiliated with the Board;

(d) the affiliation/de-affiliation of schools;

(e) prescribing the mode and manner of permanent/regular appointment of officers and employees of the Board and qualifications for such posts;

(f) the service conditions of the Officers and employees of the Board; and

(g) any such matter which by this Act or the Rules made thereunder are to be or may be provided by Regulations.

34. Appeal and Review.—

(1) The Chairman shall have the power to revise any order passed by the Secretary or by the Head of Department of the respective wing.

(2) Any person being aggrieved from the order of the Chairman, may prefer an appeal before the Board.

(3) Any person being aggrieved from the order of the Secretary, may prefer an appeal before the Chairman.

(4) There shall be no appeal against the orders of the Board, however the person aggrieved, may prefer a review before the Board.

(5) No appeal shall be entertained unless it is submitted within a period of two months from the date on which the appellant receives a copy of the order appealed against, provided that the appellate authority may entertain the appeal after expiry of the said period if it is satisfied that the appellant had sufficient cause for not submitting the appeal in time.

35. Acquisition of assets and liabilities of the Board. - All assets and liabilities of the Board acquired in any of its offices such as immovable, movable, land, buildings, stores, vehicles, books, cash, securities, investments, furniture and other shall be deemed to be under control of the Board. All such agreements and contracts done before commencement of this Act and liabilities so created shall be deemed to be under this Act.

36. Contract done not in good faith.- Before commencement of the Act, any agreement or contract done by any person with the Board, if found to be have been executed not in good faith, the contract or agreement so executed against the interest of the Board may be cancelled or amended to that extent, without any liability on the Board.

37. Savings.- Until such time as the Board makes Rules & Regulations under the appropriate provisions of this Act, any Rules & Regulations prevailing in the Bihar School Examination Board which were in force, shall continue to be in force so far as they are not inconsistent with the provisions of this Act.

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38. Repeal and savings.-

(1) The Bihar School Examination Board Act, 1952 (Bihar Act of 1952) including its amending Acts, are hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said 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 was in force on the day on which such thing or action was done or taken.

(3) All proceedings pending or otherwise, immediately before the commencement of this Act shall on such commencement be deemed to be proceedings pending under this Act and shall be dealt with accordingly under the provisions of this Act.

39. Rules, Regulations and orders to remain in force.—Every rule, regulation, order or notification which was made under the Bihar School Examination Board Act, 1952 (Bihar Act of 1952) including its amending Acts by the State of Bihar or by the Board or by the authorities of the Board under those enactments, which was in force immediately before the repeal thereof shall, in so far as such order or notification or rule or regulation is not inconsistent with the provisions of this Act, be deemed to continue in force, as if it has been made under this Act, till such time the Government makes Rules or the Board makes Regulations under the appropriate Provisions of Act.

40. Power of Government to remove difficulties.- If any difficulty arises in the execution of any provision of this Act, the Government may issue order or instruction to remove such difficulty which would be binding on the Board.

41. Interpretation.- In case of any ambiguity or difference in interpreting the provisions of the English and the Hindi version of this Act, the provision of the English version of this Act shall be applicable.

APPENDIX-1

FINANCIAL AND ADMINISTRATIVE POWERS

(1) The financial and administrative powers of the Board, Chairman, Secretary, HoDs and In-charge of Regional offices shall be redefined as follows -

Name of Authority Financial Powers Administrative Powers Leave Disciplinarily matters

Board Above Rs. 25 lakhs

--

Shall be the appellate authority against the order passed by the Chairman

Chairman

More than Rs.

20 lakhs and up

to Rs. 25 lakhs

Sanctioning Authority of grant of leave to the Vice-Chairman of the Board.

(i) Shall be the appointing and disciplinary authority of all employees above the level of Office Attendant;

(ii) Shall be the appellate authority against the order passed by the Secretary.

Vice-

Chairman

More than Rs.

10 lakhs and up

to Rs. 20 lakhs

Sanctioning Authority of grant of leave to the Secretary of the Board.

--

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Name of Authority Financial Powers Administrative Powers Leave Disciplinarily matters

Secretary Up to Rs. 10 lakhs

(i) Sanctioning Authority of leave of the HoDs of the Board.

(ii) Sanctioning Authority of leave

(except Casual/ Restricted/ Compensatory Leave)of all officers and staff.

Shall be the appointing and disciplinary authority of the level of employees of Office Attendant. HoDs

Up to Rs. 01

lakh

Sanctioning Authority of Casual/ Restricted/Compensatory Leaves to the officers and staff of their wing as per Rules.

Suspension of officers and staff up to level of Section Officer in their wing, as per Rules and

recommending departmental

proceedings against officers and employees in their wing;

In charge of

Regional

offices

Up to Rs. 0.75

lakh

Sanction of casual leaves of officers and staff posted in the regional offices.

--

Note :-

(1) The Chairman shall have overall control and supervision over all HoDs and wings. The order of suspension and/or imposition of penalties passed by the Secretary and respective HoDsmay be reviewed and modified by the Chairman. The above mentioned financial and administrative power of Vice-Chairman, Secretary and HoDs may be subjected to modifications by the Chairman.

(2) The Department may redefine the aforesaid powers, from time to time, and therefore this Appendix may be modified by the Department, from time to time.

Appendix - 2 Officers of different wings of the Board

The officers of different wings of the Board, shall be as follows, namely -

1. Secretariat Wing: -

(a) Additional Secretary,

(b) OSD (Officer on Special Duty)

(c) Joint Secretary,

(d) Joint Secretary (Regional Office),

(e) Joint Secretary (OFSS),

(f) Deputy Secretary,

(g) Deputy Secretary (OFSS)

(h) Finance Officer,

(i) Chief Accounts Officer,

(j) Assistant Secretary,

(k) Assistant Secretary (OFSS)

(l) Law Officer,

(m) Public Relation Officer,

(n) Administrative Officer,

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(o) Project Manager,

(p) Project Manager (OFSS)

(q) Assistant Engineer,

(r) Accounts Officer.

2. Academics Wing: -

(a) Director (Academics)

(b) Assistant Secretary (Affiliation and grants),

(c) Assistant Secretary (Teaching and Training),

(d) Academic Advisor (Arts/Humanity),

(e) Academic Advisor (Science/Mathematics).

3. Vigilance Wing: -

(a) Chief Vigilance Officer,

(b) Vigilance Officer.

4. Secondary Examination Wing: -

(a) Controller of Examinations,

(b) Deputy Controller of Examinations.

5. Senior Secondary Examination Wing: -

(a) Controller of Examinations,

(b) Deputy Controller of Examinations.

6. Miscellaneous Examination Wings: -

(a) Controller of Examinations,

(b) Deputy Controller of Examinations.

7. I.T. Wing: -

(a) Director,

(b) Deputy Director,

(c) Deputy Director (OFSS),

(d) System Analyst. Note- The Board may make changes to the above list from time to time. By Order of the Governor of Bihar,

Sanjay Kumar,

Under Secretary to the Government.

———— [ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?

ॢबहर गजट

[सधरण 881%5'1+400%ड+ट,+प+?

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

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SECTIONS