बहार असाधारण अंकंंं बहार सरकार ारा ूकािशत (संंंं0 पटना 536) la0 ,y0th0&1&5@2015@57 yst%A egkefge jkT;iky fnukad 29 vizhy] 2015 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk fy;s izdkf'kr fd;k tkrk gSA
िनबंधन सं या
गजट
ंं ंं
16 वैशाखैैै 1937 (श0)
पटना, बुधुुु वार, 6 मई 2015
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1
Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh ¼vf/kxzg.k vkSj izca/ku½ vf/kfu;e] 2015
¼fcgkj vf/kfu;e 8] 2015½
izLrkoukA&Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh] iVuk ds vf/kxzg.k] vUrj.k rFkk mÙke izca/ku vkSj fodkl gsrq vkSj blls lacaf/kr vkSj vkuq"kkafxd fo"k;ksa ds fy, mica/k dk izko/kku djus ds fy, vf/kfu;e A
Hkkjr&x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke foLrkj vkSj izkjaHkA & (1) ;g vf/kfu;e Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh ¼vf/kxzg.k vkSj izca/ku½ vf/kfu;e] 2015 dgk tk ldsxkA
(2) bldk foLrkj Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk iqLrdky;] iVuk rd gksxkA
(3) ;g jkti= esa blds izdk'ku dh frfFk ds izHkko ls izo`Ùk gksxkA 2- ifjHkk"kk,¡A& bl vf/kfu;e esa] tcrd fd lanHkZ ls vU;Fkk visf{kr u gks& ¼d½ Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh] iVuk ds laca/k esa ^^vf/kHkksxh** ls vfHkizsr gS og O;fDr] U;kl ftldk fu;r frfFk ds rqjUr igys vuqlwfpr laLFkku ds izca/k vkSj iz'kklu ij laiw.kZ fu;a=.k FkkA
¼[k½ ^^vuqlwfpr laLFkku** ls vfHkizsr gS] Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh ¼fcgkj jkT; dsUnzh; iqLrdky;½] iVuk vofLFkr Mkd?kj] th0ih0vks0] iVuk ,oa Fkkuk&dksrokyh] ftyk&iVuk vkSj blesa fuEufyf[kr 'kkfey gS%&
(i) vuqlwfpr laLFkku ls lEcaf/kr lHkh py&vpy lEifÙk ftlesa Hkwfe] Hkou ¼uhao vf/klajpuk vkSj Nr Hkh 'kkfey gS½ miLdj] iqLrdsa] i=&if=dk,a rFkk vU; lkt&lkeku 'kkfey gSa(
(ii) vuqlwfpr laLFkku dh lHkh miyC/k uxn vkSj cSad&tek] lkof/k tek jkf'k] lqjf{kr fuf/k rFkk vU; tek jkf'k vkfn(
(iii) vuqlwfpr laLFkku ds iz;kstukFkZ U;kl }kjk /kkfjr vFkok vf/kÑr LVkQ DokVZj lfgr lHkh Hkwfe vkSj Hkou(
(iv) vuqlwfpr laLFkku ls lca) lHkh ys[kkiqLr] jftLVj vkSj vU; nLrkost vFkok mlesa iwoZ fofufnZ"V dksbZ lEifÙk ;k vkfLr;k¡A
¼x½ ^^djkj&fcys[k** ls vfHkizsr gS vuqlwfpr laLFkku ds U;klh rFkk jkT; ljdkj ds chp fnukad 24 uoEcj 1955 ¼pkSchl uoEcj mUuhl lkS ipiu½ dks fu"ikfnr djkj(
¼?k½ ^deZpkjh* ls vfHkizsr gS vuqlwfpr laLFkku ds oSls deZpkjh] ftuds uke vuqlwfpr laLFkku ds osru Hkqxrku iath esa gSa(
¼³½ ^funs'kd* ls vfHkizsr gS iqLrdky; ,oa lwpuk dsUnz funs'kky;] fcgkj] iVuk dk funs'kd( ¼p½ ^U;kl* ls vfHkizsr gS U;kl&foys[k dks Jh lfPPnkuUn flUgk lqiq= c['kh jke;kn flUgk }kjk 10 ekpZ 1926 dks fUk"ikfnr Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh] iVuk U;kl&foys[k( ¼N½ ^fu;r frfFk* ls vfHkizsr gS bl vf/kfu;e ds] izkjaHk gksus dh frfFk( ¼t½ ^iêk* ls vfHkizsr gS vuqlwfpr laLFkku ds U;klh ,oa ftyk inkf/kdkjh] iVuk ds chp fnukad 05 vxLr 1926 dks 2-28 ,dM+ ¼yxHkx½ Hkwfe ds fy, iêk foys[k ftlesa vuqlwfpr laLFkku ds Hkou] deZapkjh vkokl ,oa pkgjfnokjh ds Hkhrj [kkyh Hkwfe vofLFkr gS(
¼>½ ^fofgr* ls vfHkizsr gS bl vf/kfu;e }kjk fofgr vFkok vf/kfu;e ds v/khu cukbZ xbZ fu;ekoyh }kjk fofgr(
¼¥½ ^fofgr fu;ekoyh* ls vfHkizsr gS bl vf/kfu;e dh /kkjk&11 ds v/khu cuk;h x;h fu;ekoyh( ¼V½ ^v/;{k* fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz izkf/kdkj] fcgkj] iVuk ls vfHkizsr gS] jkT; ljdkj }kjk fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz vf/kfu;e 2008] le;≤ ij ;Fkk la'kksf/kr] ds v/khu xfBr izkf/kdkj dk v/;{k(
¼B½ ^izkf/kdkj* ls vfHkizsr gS fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz vf/kfu;e] 2008 ds v/khu xfBr izkf/kdkj(
¼M½ ^ljdkj* ls vfHkizsr gS fcgkj jkT; ljdkjA
3- fu;r frfFk dks fufgr gksukA& ¼1½ Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh] iVuk dk vf/kdkj] gd vkSj fgr vf/kfu;e ds vkjaHk gksus dh frfFk ls jkT; ljdkj esa vUrfjr rFkk fufgr gks tk,xkA
¼2½ lHkh ,slh vkfLr;k¡] vf/kdkj] iêk/k`fr 'kfDr;k¡] izkf/kdkj vkSj fo'ks"kkf/kdkj rFkk Hkwfe] Hkou] Hk.Mkj] midj.k] miLdj] udn] 'ks"k gkFk udnh] lqjf{kr fuf/k] fofuos'k vkSj cgh _.k lfgr lHkh py ,oa vpy lEifÙk rFkk ,slh lEifÙk esa ;k mlls mn~Hkwr lHkh vf/kdkj vkSj fgr rFkk mlls lacaf/kr lHkh ys[kk iqLrdsa] jftLVj vkSj
2
vU; nLrkost] tks fu;r rkjh[k ds rqjar igys Hkkjr ds Hkhrj ;k ckgj vuqlwfpr laLFkku ds LokfeRo] dCts] vf/kdkj ;k fu;a=.k esa Fks( vuqlwfpr laLFkku esa 'kkfey le>s tk;saxsA ¼3½ bl /kkjk dh mi&/kkjk ¼1½ esa vUrfoZ"V fdlh ckr ls ;FkkfLFkfr] jkT; ljdkj ls fuf'pr frfFk dks vuqlwfpr laLFkku ls lacaf/kr fdlh _.k] ca/kd] dtZ ;k vU; voHkkjksa ;k /kkj.kkf/kdkj ¼fy;u½] U;kl ;k vU; lEifÙk;ksa ds ekspu ds fy, fdlh jde ds Hkqxrku dh vis{kk ugha dh tk;xhA
4- fufgr gks tkus ds dfri; ifj.kkeA& rRle; izo`Ùk fdlh vU; fof/k esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh vkSj bl vf/kfu;e esa vU;Fkk micaf/kr ds flok; fu;r rkjh[k ls& ¼1½ vuqlwfpr laLFkku ds lekiu vFkok ifjfu/kkZj.k laca/kh dksbZ Hkh dk;Zokgh fdlh U;k;ky; esa ugha pykbZ tk,xh ;k tkjh ugha jgsxhA
¼2½ djkj&foys[k] U;kl&foys[k ,oa iêk&foys[k ds lHkh mica/k vkSj vuqlwfpr laLFkku ls lEcaf/kr lHkh lfefr;k¡ ,oa mi&lfefr;k¡ bl vf/kfu;e ds vkjaHk gksus dh frfFk ls fujLr vkSj fo?kfVr le>h tk;saxhA ¼3½ vuqlwfpr laLFkku esa in/kkj.k djus okyk izR;sd inkf/kdkjh ;k deZpkjh jkT; ljdkj dks vUrfjr gks x;k le>k tk;sxk rFkk os jkT; ljdkj ds }kjk ;Fkk vo/kkfjr in uke ls jkT; ljdkj dk inkf/kdkjh ;k deZpkjh gks tk;sxkA mudk inuke] inkof/k] ikfjJfed vkSj lsok'krsZ tc rd jkT; ljdkj mlesa ifjoÙkZu u djsa] ogh gksxh tks vuqlwfpr laLFkku ds jkT; ljdkj esa fufgr gksus ds le; Fkh( tc rd fd jkT; ljdkj muds inkof/k] ikfjJfed ,oa lsok'krZ ifjofrZr u dj nsaA in/kkj.k djus okys izR;sd inkf/kdkjh ;k deZpkjh ds laca/k es] mudh fu;qfDr dh oS/krk bR;kfn dk tk¡p jkT; ljdkj f'k{kk foHkkx vFkok fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz izkf/kdkj ds ek/;e ls djk ldsxh ,oa tk¡p esa izkIr rF; ,oa vuq'kalk ds vkyksd esa ;Fkksfpr dk;ZokbZ dj ldsxhA
5- dCtk nsus fo"k;d dÙkZO;A& ¼1½ /kkjk&3 ds v/khu fcgkj jkT; esa vuqlwfpr laLFkku ds fufgr gks tkus ds ckn] izR;sd O;fDr] ftlds dCts ;k vf/kj{kk ;k fu;a=.k esa vuqlwfpr laLFkku ls lacaf/kr lEifÙk ;k vkfLr;k¡] ys[kk&iqLr] lsok&iqLr] jftLVj ;k vU; nLrkost gksa] mUgsa rqjUr fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz izkf/kdkj ds funs'kd vFkok izkf/kdkj }kjk izkf/kÑr O;fDr@vf/kdkjh dks ns nsxkA ¼2½ funs'kd ,slh fdlh lEifÙk ;k vkfLr;ksa] ys[kk&iqLr] jftLVj ;k nLrkostksa dks vius dCts esa ysus ds fy, lHkh vko';d dkjZokbZ dj ldsxk rFkk ;Fkko';d cy dk iz;ksx dj ;k djok ldsxkA ¼3½ bl /kkjk ds v/khu fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz izkf/kdkj dks dCtk&ifjnku] jkT; ljdkj dks dCtk&ifjnku ds cjkcj gksxkA
¼4½ iwoZoÙkhZ mi/kkjkvksa ds izko/kkuksa ij izfrdwy izHkko Mkys fcuk] mi&/kkjk ¼1½ esa fufnZ"V dksbZ Hkh O;fDr ,slh dksbZ lEifÙk ;k vkfLr;ksa] ys[kk&iqLr] jftLVj ;k nLrkost fofgr izkf/kdkj dks nsus gsrq nk;h gksxk] ftls og izkf/kdkj dks ugha fn;k gksA
6- C;ksjk nsus fo"k;d dÙkZO;A& vuqlwfpr laLFkku dk vf/kHkksxh fu;r frfFk ds rqjUr ckn] izkf/kdkj }kjk ;Fkk fofufnZ"V inkf/kdkjh dks vuqlwfpr laLFkku ds izfrHkwfr ij] fu;r frfFk dks] fo|eku lHkh nkf;Roksa ,oa ck/;rkvksa dk rFkk vuqlwfpr laLFkku ls lacaf/kr lHkh djkj&i=ksa vkSj vU; fy[krksa dk] djkj dh fMxzh vf/kfu.kZ; ¼vokMZ½] LFkk;h vkns'k vkSj vuqlwfpr laLFkku ls fu;ksftr fdlh O;fDr dh Nqêh] isa'ku] minku] Hkfo";fuf/k vkSj vU; lsok'krksZ ls lacaf/kr vU; fy[krksa lfgr] O;; dk iw.kZ C;ksjk nsxkA
7- vf/kxzg.k ds fy, nh tkus okyh jdeA&jkT; ljdkj vuqlwfpr laLFkku rFkk mlds vf/kdkj] gd vkSj fgr ds vf/kxzg.k ds fy, fdlh izdkj ds eqvkotk dk Hkqxrku dk iz'u mifLFkr gksus ij nkos ds tk¡pksijkUr vf/kd ls vf/kd ,d :i;s ek= ns ldsxh %
ijarq jkT; ljdkj dks vf/kdkj gksxk fd vuqlwfpr laLFkku dh foÙkh; fLFkfr dks leqfpr #i ls vadsf{kr djkdj laLFkku ds voSrfud lfpo ls ;k fdlh inkf/kdkjh vFkok deZpkjh vkfn ls ftlds laca/k esa vads{k.k }kjk ;g ik;k tk, fd mlus fdlh jkf'k dk nqfoZfu;ksx fd;k gS] nqfoZfu;ksx dh x;h jde olwy dj ysA 8- ÑR;] 'kfDr ,oa izfØ;kA& ¼1½ vuqlwfpr laLFkku ds ÑR;ksa dk lE;~d lEiknu djus ds fy, izkf/kdkj ,d inkf/kdkjh fu;qDr djsxk vFkok jkT; ljdkj ds vuqeksnu ds ckn fdlh inkf/kdkjh dks vf/kÑr djsxk] tks vuqlwfpr laLFkku ls lacaf/kr dk;ksZa dk fu;a=.k ,oa lEiknu djsxkA
¼2½ vuqlwfpr laLFkku ds lqxe ,oa csgrj dk;Z&lEiknu gsrq izkf/kdkj ,slk ifjfu;e cuk;sxk tks jkT; dh turk ds fgr esa gksA
¼3½ izkf/kdkj dks fuEufyf[kr fo"k;ksa ds lEcU/k esa ogh 'kfDr;k¡ izkIr gksxh] tks fdlh flfoy U;k;ky; dks flfoy izfØ;k lafgrk 1908 ¼1908 dk 5½ ds v/khu fdlh okn ij fopkj.k djrs le; ;k fMxzh dk fu"iknu djrs le; izkIr jgrh gSA
¼d½ fdlh O;fDr dks leu djuk vkSj mifLFkr gksus ds fy, ck/; djuk rFkk 'kiFk ij mldk ijh{k.k djukA
¼[k½ 'kiFk&i= ¼,fQMsfoV½ ij lk{; ysukA
¼x½ vius }kjk fd;s x, fdlh vkns'k dk fu"iknu djuk ;k djkukA
¼?k½ ;Fkk fofgr vU; fo"k; ;fn dksbZ gksA
3
¼4½ izkf/kdkj dks viuh izfØ;k fofu;fer djus rFkk mls vfHkys[k ij izFke nz"V~;k Hkwy dh fLFkfr esa] vius fofu'p; dk iqufoZyksdu djus vFkok mlesa jgus okyh xf.krh; ;k fyfidh; Hkwyksa dk lq/kkj djus dh Hkh 'kfDr gksxhA
¼5½ ;fn fdlh dkj.ko'k vuqlwfpr laLFkku esa in fjDr ¼vuqifLFkfr dks NksM+ dj½ gks tk;s rks izkf/kdkj jkT; ljdkj ds vuqeksnu ls deZpkjh dh fu;qfDr dj ldsxk rkfd vuqlwfpr laLFkku dk dk;Z lE;d #i ls laikfnr gks ldsA
9- vf/kdkfjrk dk otZuA& izkf/kdkj dk izR;sd fu.kZ; vafre gksxk vkSj mls fdlh U;k;ky; esa iz'uxr ugha fd;k tk;xkA
10- 'kkfLrA& ¼1½ dksbZ Hkh O;fDr tks&
¼d½ vuqlwfpr laLFkku ds ;k] mlls lEcfU/kr fdlh Hkh laifÙk vkfLr] ys[kk iqLr] jftLVj ;k vU; nLrkost dk] tks muds dCts vfHkj{kk ;k fu;a=.k esa gks] /kkjk&5 ds mYya?ku esa fofgr izkf/kdkjh ds lqiqnZ djus ls jksd ysa; ;k
¼[k½ nks"kiwoZd ,slh laifÙk vkfLr] ys[kk&iqLr] jftLVj ;k vU; nLrkost dk dCtk izkIr dj ys ;k ¼x½ /kkjk&5 ds mica/kksa dk mYya?ku djus ds mís'; ls fdlh lEifÙk] vkfLr] ys[kk&iqLr] jftLVj ;k vU; nLrkost dks fNik ys] u"V dj ns ;k foyksfir dj ns( ;k
¼?k½ tkucw>dj /kkjk&5 }kjk ;Fkk visf{kr dksbZ C;ksjk ugha ns( ;k
¼³½ /kkjk&6 dh vis{kkvksa ds vuqikyu esa ,slk dksbZ C;ksjk ns tks feF;k gks vkSj mls ftls feF;k gksus dh tkudkjh gks ;k fo'okl djus dk dkj.k gks ;k og ftlds lR; gksus dk fo'okl ugha djrk gks( rhu o"kZ rd ds dkjkokl ;k tqekZuk ;k nksuksa ls n.Muh; gksxkA
¼2½ dksbZ U;k;ky;] ljdkj dh iwokZuqefr ds flok; bl /kkjk ds v/khu n.Muh; vijk/k dk laKku ugha ysxkA
11- fu;e cukus dh 'kfDrA&(1) jkT; ljdkj] jkti= esa vf/klwpuk }kjk bl vf/kfu;e ds izko/kkuksa dks dk;kZfUor djus ds fy, fu;e cuk ldsxhA
¼2½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e] ;Fkk'kh?kz] jkT; fo/kkueaMy ds izR;sd lnu ds le{k] tc og l= esa dqy pkSng fnuksa ls vU;wu vof/k ds fy, gks] j[ks tk,asxsA og vof/k ,d ;k ,d ls vf/kd ØeorhZ l=ksa esa iwjh gks ldsxh tc rd fd dksbZ nwljh rkjh[k fu;r u gks] os lHkh fu;e] ,sls :ikUrj.k ;k ckfryhdj.k ds v/khu jgrs gq,] tks fo/kkueaMy ds nksuksa lnu mDr vof/k ds nkSjku mlesa djuk pkgsa] jkti= esa mlds izdk'ku dh rkjh[k ls izHkkoh gksxsa] fdUrq ,slk mikUrj.k ;k ckfryhdj.k muds v/khu igys fd;s x;s dqN Hkh ;k dh x;h fdlh dkjZokbZ dh fof/k ekU;rk ij izfrdwy izHkko Mkys ugha gksxkA
¼3½ ;fn bl vf/kfu;e ds mica/kksa dks izHkkoh djus esa dksbZ dfBukbZ mRiUu gks rks jkT; ljdkj] bl vf/kfu;e ds ,sls vkns'k }kjk] tks izko/kku ls vlaxr u gks] ml dfBukbZ dks nwj dj ldsxh % ijUrq ,slk dksbZ vkns'k fu;r frfFk ls nks o"kksZa dh vof/k dh lekfIr ds ckn ugha fd;k tk,xkA 12- ln~HkkoiwoZd dh x;h dkjZokbZ dk laj{k.kA& jkT; ljdkj] izkf/kdkj vFkok vuqlwfpr laLFkku ds fdlh inkf/kdkjh ;k deZpkjh ds bl vf/kfu;e ds v/khu fdlh ÑR; dk lEiknu djus ds fy,] vFkok muds }kjk izkf/kÑr fdlh O;fDr ds fo:) dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha pykbZ tk;sxh] tks bl vf/kfu;e ;k blds v/khu cus fdlh fu;e ;k fn;s x;s vkns'k ds v/khu ln~HkkoiwoZd fd;k x;k gks ;k fd;s tkus ds fy, vk'kf;r gksA
13- fujlu ,oa O;ko`frA& ¼1½ vuqlwfpr laLFkku ls lacaf/kr iwoZ esa fuxZr lHkh vf/kfu;e] fu;e] ifjfu;e ,oa vkns'k ,rn~ }kjk fujflr fd;s tkrs gSaA
¼2½ ,sls fujlu ds gksrs gq, Hkh mDr vf/kfu;e] fu;e] ifjfu;e ,oa vkns'k ds v/khu fd;k x;k dqN Hkh ;k dh xbZ dksbZ dkjZokbZ bl vf/kfu;e ds v/khu fd;k x;k ;k dh x;h le>h tk;xh ekuks ;g vf/kfu;e ml fnu izo`r Fkk] ftl fnu oSlk dqN fd;k x;k Fkk ;k oSlh dksbZ dkjZokbZ dh x;h FkhA fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
6 ebZ 2015
la0 ,y0th0&1&5@2015@58 yst%A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 29 vizhy 2015 dks vuqer Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuan flUgk ykbZczsjh ¼vf/kxzg.k vkSj izca/ku½ vf/kfu;e] 2015 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls
4
blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY
(REQUISITION AND MANAGEMENT) ACT, 2015
(Bihar Act 8, 2015)
AN
ACT
Preamble .-To provide provisions for requisition, transfer and better management and development of SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY,Patna and for matters connected and incidental there to . 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 SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY (Requisition And Management) Act, 2015.
(2) It shall extend to the SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY, Patna.
(3) It shall come into force with effect from the date of its publication in the official Gazette.
2. Definition. — In this Act unless the context otherwise requires :-
(a) "Occupier"in relation to SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY,Patna, means the person, trust, who immediately, before the appointed day, had the overall control over the management and administrations of the scheduled Institution,
(b) "Schedule Institution"means, SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY,Patna ( Bihar State Central Library,Patna ) situated at Sinha Library Road, Post Office G.P.O Patna, Police Station Kotwali, District Patna, and it includes the following :-
(i) All movable, and immovable property in which land, building the foundation, superstructure and roofing thereof are included furniture, books, magazines and other fixtures pertaining to scheduled institution,
(ii) All available cash and bank deposits, Term deposits amounts, reserve fund, and other deposit amount etc of the scheduled institution,
(iii) All land and building including staff quarters held or authorised by the Trust for the purpose of Scheduled institution,
(iv) All books of Accounts, registers, and other document related to the Scheduled institution or to any property or assets here in before specified;
(c) "Deed of Agreement" means, the agreement between the trustees of the scheduled institution and the Government of Bihar executed on 24thNovember 1955;
(d) "Employees" means of the scheduled institution such person whose names are on pay roll of scheduled institution,
(e) "Director" means the Director, Library and Information Centre,Bihar, Patna,
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(f) " Trust" means , the deed of Trust of SRIMATI RADHIKA SINHA INSTITUTE AND SACHCHIDANAND SINHA LIBRARY PATNA, executed on 10thmarch 1926; byshri Sachchidanand Sinha, son of Bakshi Ramyad sinha,
(g) "Appointed day" means the Date of commencement of this Act,
(h) "Lease" means lease of Deed for land of 2.28.acres (approx) of land made on the fifth day of August,1926 between the Collector of Patna and Mr. Sachchidanand Sinha in which the Building , staff quarters and vacant land within the compound walls of the scheduled institution are situated,
(i) "Prescribed" means prescribed by this Act or Rules made under this Act,
(j) "Prescribed Rule"means the Rules made under section 11 of this Act,
(k) "Chairman, Bihar State Public Library and Information Centre Authority" Bihar, Patna means, The chairman of the authority constituted under the provisions of the Bihar State Public Library and Information Centre Act 2008 as amended from time to time by the State Government.
(l) " Authority" means The authority constituted under the provisions of the Bihar State Public Library and Information Centre, Act 2008;
(m) "The Government " means the State Government of Bihar.
3. Vesting on the appointed day.- (1) The right title and interest of scheduled institution, SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY,Patna, shall stand transferred to and vest in the State Government from the commencement of this Act.
(2) All such assets, rights, leaseholds, powers, authorities and privileges and all property, movable, immovable including land, building, stores, machines, equipments, furniture, cash balance, cash in hand, reserve funds, investments, and book debts and all the right and interest in, or arising out of such property and all account Books, register and other documents related there to which were, immediately before the appointed day, in the ownership, possession, power and control of the scheduled institution whether within or outside India and other documents or whatever a nature relating thereto shall be deemed to be included in the scheduled Institution.
(3) Not withstanding anything contained in subsection (1) of this section the State Government will not be required to pay any amount for the satisfaction of any debt, mortgage charge or other encumbrances or lien, trust or other obligations attached to the Scheduled institution on the appointed day.
4. Certain consequences on vesting.-Notwithstanding anything contained in any other law for the time being in-force and except as otherwise provided in this Acton and from the appointed day.
(1) No proceeding for the winding up or liquidation of the scheduled institution shall be, or continue, in any Court.
(2) The Deed of trust, Deed of Agreement and Deed of lease of the land and all committees and sub committees related to the scheduled institution shall be deemed to be replaced and dissolved from the date of the commencement of this Act.
(3) All The officers and employees of the scheduled institution holding different posts shall be treated transferred to the State Government and they will become the officers and employees of the State Government, with the designations as determined their designation, tenure, remuneration, and condition of services will be the same, which were at
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time of vesting of the scheduled institution, in the State Government until the State Government may not change their tenure, remuneration, and condition of services.
The State Goverment shall make enquiry by Education Department or Bihar State Public Library and Information Centre Authority with respect to validity of appointment of every officer or employee holding posts and based upon facts and recommendation of enquiry will take appropriate action.
5. Duty related to deliver possession.-(1) After vesting the scheduled institution in the State of Bihar under section 3, every person, in whose possession or custody or under whose control any property or assets, books of account , registers or other document related to the Scheduled institution are, shall forthwith deliver the same to the Bihar State Public Library and Information centre. Authority or the person/officer authorized by the authority.
(2) The Director may take all necessary steps for taking in his possession of any such Property, assets, books of account , registers or documents, and any use of cause to be used such force as may be necessary.
(3) Delivery of possession to the Bihar State Public Library and Information centre. Authority, shall be equivalent to delivery of possession to the State Government.
(4) Without prejudice to the provisions of the foregoing sub-section, Any person referred to in sub-section (1) shall be liable to deliver the accountto the Bihar State Public Library and Information centre. Authority, for any such property or assets, books of accounts , registers or documents which he has not delivered to the Authority.
6. Duty relating to furnish particulars.- The occupier of the scheduled institution shall, soon from the appointed day, furnish to such officer as specified by the authority complete details of expenditure on all liabilities and obligations on the security of the scheduled institution and subsisting on the appointed day, and also of all agreements and other instrument pertaining to the schedule institution including agreements, decrees, awards, standing order and other terms of service of any person employed in the institution .
7. Amount to be paid for acquisition.- If any question arises for the payment of compensation for the acquisition of the scheduled institution, and its right, title, and interest, The State Government may pay only maximum one rupee after examining the claims;
Provided that the State Government shall have right to recover, after making audit of the financial position of the scheduled institution, in a proper manner from the Honorary Secretary, any officer, employee etc. of the scheduled institution, who may be found to have misappropriated any sum as revealed by such audit.
8. Functions, Power, and Procedure.- (1) For the due functioning of the Scheduled Institution, The authority may appoint an officer, or authorize an officer with the approval of the State Government , to control and perform all the function related to Scheduled Institution.
(2) The Authority may make such statutes for the smooth and better work performance of the Scheduled Institution, which may be in the interest of public and the state.
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(3) The Authority shall have the same powers of Civil Court, which any civil court has while trying to suit or executing a decree under the code of Civil Procedure, 1908 Act (5 of 1908) in respect of the following matters:-
(a) Summoning and enforcing the attendance of any person and examining on oath;
(b) Receiving evidence on affidavit;
(c) Executing or to make execute any order made by it;
(d) Such other matters, if any as may be prescribed.
(4) The Authority shall have power to regulate its own procedure, and to review any of its decision in case of prima facie mistake in the record or to rectify also the arithmetical or clerical error therein.
(5) If for any reason any post (other than absence) falls vacant in the Scheduled Institution, the Authority, with the approval of Government may make appointment of the employee so that work of the Scheduled Institution may be duly performed.
9. Bar of Jurisdiction.- Every decision of the Authority will be final and shall not be called in question in any court.
10. Penalties.- (1) Any Person who :-
(a) Any property asset, book of account, register or other document, forming part of or relating to the Scheduled Institution withhold Which are in his possession, custody or control from Submitting to the prescribed authority in contravention of section 5;or
(b) wrongfully obtains possession of any such property asset, book of account, register or other documents; or
(c) Conceals, destroys, or delete any book of account, register or other documents with interest to evade the provisions of section 5; or
(d) willfully close not furnish any detail as required by section 5; or
(e) furnishes such details in compliance with the requirement of section 6, which is false and, which he either knows or has reason to believe to be false, or does not believe to be true;
shall be punishable with imprisonment up to three years or with a fine or both;
(2) No Court shall take cognizance of an offence punishable under this section except with the previous sanction of the State Government .
11. Power to make rules.- (1) The State Government may by notification in the official gazette, make rules to carry out of the provisions' of this Act.
(2) All rules made under this Act shall as soon as may be after they are made, be laid before each House of the State Legislature. While it is in session, of a total period of not less than fourteen days, extending to one session or more than one successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the official gazette, subject to such modification or annulment as the two Houses of the legislature may, during the said period, agree to make so However, any such modification or annulment shall be without prejudice to the validity to anything previously done or any action previously taken there under.
(3) If any difficulty arises in to giving effect to the provisions of this Act, the State Government may by order, which is not inconsistent with the provisions of this Act, remove the difficulty;
Provided that no such order shall be made after the expiry of a period of two years from the Appointed day.
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12. Protection of Action taken in good faith.- No suit, prosecution or other legal proceedings shall be initiated against the State Government, the Authority or Scheduled Institution or any person authorized by them for performing any function under this Act or for anything , which is done or intended to be done in good faith under this Act or any rule or order made there under.
13. Repeal and Saving- (1) All the Acts, Rules, Regulations and Orders related to the scheduled Institution are here by repealed.
(2) Not withstanding such repeal, anything done or any action taken under the said Acts, Rules, Regulations, and orders shall be done or taken under this Act as if its was come in to force on the day on which such thing was done or such action was taken.
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to the Government.
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अधी.क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु3ित। बहार गजट (असाधारण) 536-571+400-ड+0ट+0पी0।
Website: http://egazette.bih.nic.in
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