िनबंधन सं या पी0ट0-40 बहार गजट
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बहार सरकार ारा ूकािशत 18 पौष 1935 (श0) (संंंं0 पटना 73) पटना, बुधुुु वार, 8 जनवर 2014 fof/k foHkkx
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vf/klwpuk,a
8 tuojh 2014
la0 ,y0th0&1&27@2013@yst% 05 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 27 fnlEcj] 2013 dks vuqefr ns pqdsa 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]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2a sa sa s 013
¼fcgkj vf/kfu;e 2] 2014½
fcgkj uxjikfydk vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 11] 2007½ esa la'kks/ku ds fy, vf/kfu;eA Hkkjr x.kjkT; ds pkSalBosa o"kZ esa fcgkj jkT; fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks& 1- laf{kIr uke] foLrkj vkSj izkjaHkA&a S z aa S z aa S z a ¼1½ ;g vf/kfu;e fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2013 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjar izo`Ÿk gksxkA
2- fcgkj vf/kfu;e 11] 2007 dh /kkjk&2 ¼11½ dk la'kks/kuA& a sa sa s mDr vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼11½ ds ckn ,d u;h mi&/kkjk ¼11d½ tksM+h tk;sxh] ;Fkk &
^^¼11d½ lEiw.kZ fufeZr {ks= ls vfHkizsr gS fdlh ifjlj esa fnokyksa ds vUnj] fnoky dh eksVkbZ ,oa izR;sd ry ij NTtk lfgr] dkjisV {ks= dk O;ogkj esa yk;k tkus okyk okLrfod {ks=AÞ
3- fcgkj vf/kfu;e] 11] 2007 dh /kkjk 2 ¼31½ dk la'kks/kuA&a sa sa s mDr vf/kfu;e dh /kkjk 2 ¼31½ esa tgk¡ dgha 'kCn **LFkkuh; fudk; ds funs'kd** vk;k gS dks **funs'kd] uxjikfydk iz'kklu** ls izfrLFkkfir fd;k tk;sxkA
1
4- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&2 ¼101½ dk la'kks/kuA& a sa sa s mDr vf/kfu;e dh mi&/kkjk ¼101½ dks fuEukafdr ls izfrLFkkfir fd;k tk;sxk] ;Fkk &
**dk;kZuqikyu izfrosnu** ls vfHkizsr gS fd eq[; uxjikfydk inkf/kdkjh }kjk /kkjk&94 ds vUrxZr fd;s x;s dk;ksZa ds lEcU/k esa lefiZr izfrosnuA
5- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&2 ¼103½ dk la'kks/kuA& a sa sa s mDr vf/kfu;e dh /kkjk&2 ¼103½ esa 'kCn **xfy;ksa esa izdk'k O;oLFkk** ds ckn 'kCn **vkJ;** tksM+k tk;sxkA
6- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&19 dk la'kks/kuA& a sa sa s mDr vf/kfu;e dh /kkjk&19 esa 'kCn **;Fkk fofgr** ds iwoZ 'kCn **jkT; ljdkj }kjk le; le; ij **tksMs+ tk;asxsA
7- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&25 dk la'kks/kuA& a sa sa s mDr vf/kfu;e dh /kkjk&25 dh mi&/kkjk ¼2½ ,oa ¼3½ esa vk;s 'kCn **izeaMyh; vk;qDr** dks 'kCn **ljdkj** ls izfrLFkkfir fd;k tk;sxkA 8- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&36 dk la'kks/kuA& a sa sa s mDr vf/kfu;e dh /kkjk&36 dh mi&/kkjk ¼4½ ds ckn ,d u;k ijUrqd tksM+k tk;sxk] ;Fkk &
^^/kkjk 36 dh mi&/kkjk ¼1½ esa fofufnZ"V inkf/kdkfj;ksa ,oa vU; deZpkfj;ksa dh fu;qfDr dh izfØ;k] okafNr ;ksX;rk] lsok'kRrZ] vkpj.k] vuq'kklu ,oa fu;a=.k lfgr ogh gksaxs tks fu;ekoyh ds }kjk fu/kkZfjr fd;k tk;A
9- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&40 dk la'kks/kuA& a sa sa s mDr vf/kfu;e dh /kkjk&40 ds ckn ,d u;h /kkjk 40v tksM+h tk;sxhA
^^;Fkk&
Þ40v jkT; ljdkj fu;ekoyh cukdj uxjikfydk lsok ,oa uxjikfydk dkfeZd izca/ku ds fofHkUu dksfV ds inkf/kdkfj;ksa ,oa vU; deZpkfj;ksa dh fu;qfDr] lsok'kŸkZ] inLFkkiu] LFkkukarj.k] izksUufÙk] vuq'kklfud dk;Zokgh ,oa vU; lEcfU/kr fo"k;ksa ls lEcfU/kr izko/kku dj ldsxhAÞ
10- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&45 dk la'kks/ku A & a sa sa s mDr vf/kfu;e dh /kkjk&45 esa%& ¼i½ mi&/kkjk ¼1½¼d½ ¼iv½ dh mi&/kkjk esa 'kCn **fodkl ,oa lkekftd U;k;** ds igys 'kCn **vkfFkZd** tksM+k tk;sxkA
¼ii½ mi&/kkjk ¼1½¼d½ dh dafMdk ¼x½ ds ckn ,d ubZ dafMdk ¼XI½ tksM+h tk;sxh] ;Fkk & Þ¼xi½ 'kgjh xjhch ds fy, vk/kkjHkwr lsok rFkk 'kgjh xjhch mUewyu dk izko/kkuAß 11- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&46 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&46 esa 'kCn **vfXu 'keu ,oa vfXu lqj{kk ds izca/k** ds ckn 'kCn **'kgjh xjhch dk vkfFkZd l'kfDrdj.k] thfodk ds volj dk fuekZ.k** tksM+s tk;saxsA
12- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&82 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&82 esa mi&/kkjk&¼7½ ds ckn fuEufyf[kr mi&/kkjk,¡ tksM+h tk;sxh%&
Þ¼8½ vk;&O;;d izkDdyu esa U;wure 25 izfr'kr foŸkh; lalk/kuksa dks 'kgjh xjhcksa ds fy;s vk/kkjHkwr lsokvksa ds izko/kku ds fy;s d.kkZfdar fd;k tk;sxkA
¼9½ ctV izkDdyu uxn ds vk/kkj ij rS;kj fd;k tk;sxk] tks ?kkVs dk ugha gksxkA vFkkZr vk|&'ks"k tks lHkh izkfIr;ksa tksM+us ds i'pkr~ ,oa lHkh O;; ?kVkus ds ckn vUr'ks"k 'kwU; ls de ugha gksAß rFkk %& fo|eku mi&/kkjk ¼8½ dks mi&/kkjk ¼10½ ds :i esa iqulaZ[;kafdr fd;k tk;sxkA
13- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&88 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&88 esa 'kCn **fuf/k cgko fooj.k** dks 'kCn ^^jksdM+ cgko fooj.k** ls rFkk 'kCn **izkfIr ,oa O;; ys[kk** dks 'kCn ^^izkfIr ,oa Hkqxrku** ls izfrLFkkfir fd;k tk;sxkA
14- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&91 dk la'kks/kuA & a sa sa s ¼ i½ mDr vf/kfu;e dh /kkjk&91 dh mi&/kkjk ¼2½ esa 'kCn **LFkkuh ys[kk ijh{kd** dks v{kj ** fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½ ** ls izfrLFkkfir fd;k tk;sxkA
¼ii½ mi&/kkjk ¼2½ ds ckn mi&/kkjk ¼2d½ tksM+h tk;sxh] ;Fkk &
fu;a=d ,oa ys[kk ijh{kd uxjikfydkvksa ds ys[kk ds lE;d~ la/kkj.k ds fy, rduhdh ekxZ funsZ'k ,ao i;Zos{k.k miyC/k djk;sxkA
¼iii½ mi&/kkjk ¼3½ ds 'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir fd;k tk;sxkA
¼iv½ mi&/kkjk ¼6½ ds 'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir fd;k tk;sxkA
15- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&92 dk la'kks/kua sa sa s A & mi&/kkjk ¼1½ ds 'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir fd;k tk;sxkA
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16- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&93 dk la'kks/kuA &a sa sa s mDr vf/kfu;e dh /kkjk&93 ds mi&/kkjk ¼1½ ds 'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir fd;k tk;sxkA
17- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&94 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&94 ds 'kCn **LFkkuh; ys[kk ijh{kd** dks 'kCn **fu;a=d ,oa ys[kk ijh{kd ¼lhå ,.M ,åthå½** ls izfrLFkkfir fd;k tk;sxkA 18- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&98 dk la'kks/kuA &a sa sa s mDr vf/kfu;e esa ¼i½ /kkjk&98 ¼6½ ¼x x½ esa 'kCn ,oa vad Þ/kkjk 90ß dks 'kCn ,oa vad Þ/kkjk&92ß }kjk izfrLFkkfir fd;k tk;sxkA
¼ii½ /kkjk&98 ¼6½ ¼?k½ esa 'kCn ,oa vad Þ/kkjk&94ß dks 'kCn ,oa vad Þ/kkjk&96ß }kjk izfrLFkkfir fd;k tk;sxkA
19- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&104 dk la'kks/kuA &a sa sa s mDr vf/kfu;e esa & ¼1½ /kkjk&104 dh dafMdk ¼d½ dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxkA
**l'kDr LFkk;h lfefr uxjikfydk dh fdlh vpy lEifÙk dh fcdzh] gLrkarj.k ;k vU; rjhds ls ;Fkk fofgr fu;ekoyh ds vuqlkj fu"ikfnr dj ldsxhA**
¼2½ mDr vf/kfu;e dh /kkjk&104 esa ,d u;h dafMdk ¼d d½ tksM+h tk;sxh %&
¼d d½ l'kDr LFkk;h lfefr fu;ekoyh }kjk ;Fkk fu/kkZfjr jhfr ls uxjikfydk dh fdlh vpy lEifr dks HkkM+s ij nsuk] HkkM+k] fdjk;s] vkoaVu ;k yht ij ns ldsxh ;k cUnkscLr dj ldsxhA 20- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&105 dk la'kks/kuA & a sa sa s mDr vf/kfu;e eas /kkjk&105 dh mi&/kkjk ¼1½ esa izkjafHkd 'kCn **l'kDr LFkk;h lfefr* dks **eq[; uxjikfydk inkf/kdkjhß }kjk izfrLFkkfir fd;k tk;sxkA
21- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&127¼6½ dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&127 ¼6½ dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk%&
gksfYMax dh okf"kZd fdjk;s ewY; dh lax.kuk ds iz;kstukFkZ Q'kZ {ks=Qy dh eki fuEufyf[kr :i esa laxf.kr dh tk;sXkh%&
¼i½ oS;fDrd vkoklh; lEifr&laiw.kZ fufeZr {ks= dk 70 izfr'kr
¼ii½ oS;fDrd xSj vkoklh; lEifÙk& laiw.kZ fufeZr {ks= dk 80 izfr'kr
¼iii½ oS;fDrd vkoklh; cgqeaftyk Hkou@vikVZesaV&laiw.kZ fufeZr {ks= dk 70 izfr'kr ¼iv½ oS;fDrd xSj vkoklh; cgqeaftyk Hkou@vikVZesaV&laiw.kZ fufeZr {ks= dk 80 izfr'krAÞ 22- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&127¼7½ ¼iii½ dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&127 dh mi&/kkjk ¼7½ ¼iii½ dks fuEukafdr ls izfrLFkkfir fd;k tk;sXkk%&
Þlaiw.kZ fufeZr {ks= dk fofHkUu oxksZa ds gksfYMax ds fy;s izfr oxZ QqV fdjk;k izfr 5 o"kZ 15 izfr'kr ls vU;wu c<+k;h tk;sxhA uxj fudk; fdlh Hkh le; fdjk;k ewY; ;k dj dh njksa esa bu ikWap o"kksZa ds vUnj fdlh le; ljdkj ds vuqeksnu ls la'kks/ku dj ldsxhAß
23- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&127¼8½ dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&127 dh mi&/kkjk ¼8½ dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxkA
^^¼8½ uxjikfydk ds vUrxZr Hkwfe ,oa Hkouksa ij okf"kZd fdjk;k ewY; dk U;wure 9 izfr'kr vkSj vf/kdre 15 izfr'kr /kkjk&127 dh mi&/kkjk ¼7½ ds izko/kkuksa ds varxZr lEifÙk dj yxk;k tk;sxk( ijUrq dksbZ uxj fudk; /kkjk&127 ds vUrxZr fu/kkZfjr dj nj dks de nj ij mn~x`fgr ugha dj ldsxh(
ijUrq ;g fd uxjikfydk orZeku esa ykxw dj dks /kkjk&127 dh mi&/kkjk ¼8½ ds varxZZr jkT; ljdkj ds iwokZuqeksnu ds fcuk ?kVk ugha ldsxh(
24- fcgkj vf/kfu;e] 127¼8½ ¼ v½ dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&127 dh mi&/kkjk ¼8½ ¼v½ ds i'pkr~ fuEukafdr ijUrqd tksM+k tk;sxk(
^^ijUrqß ;g fd HkwLokeh }kjk tehu vf/kxzg.k ds nks o"kksZa ds vUnj ;g dj ugha yxk;k tk;sxkA 25- fcgkj vf/kfu;e] 128 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&128 ds f)rh; ijUrqd dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk(
^^ijUrq ;g fd ljdkj uxjikfydkvksa dks miHkksDrk izHkkj yxkus dk funs'k ns lds ;fn ;g ugha yxk;k x;k gS vFkok uxjikfydk }kjk bls vkLFkfxr dj fn;k x;kAß
26- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&158 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&158 ds ckn ,d u;h /kkjk&158 *v* tksM+h tk;xhA
;Fkk& **158 *v* ;fn fdlh lEifÙk esa jkT; ljdkj }kjk vuqeksfnr /kkj.kh; o"kkZ ty laxzg.k rduhd yxk;k x;k gS rks dqy lEifr dj ij ikap izfr'kr dh NwV nh tk ldsxhA
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27- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&228 ¼2½ dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&228 ¼2½ dks fuEufyf[kr }kjk izLFkkfir fd;k tk;sxk] ;Fkk %&
Þ¼2½ ,slk rRdky tqekZuk LoPNrk fujh{kd ls vU;wu dksfV ds inkf/kdkjh }kjk@vFkok uxjikfydk }kjk lE;d~ :i ls izkf/kd`r ,tsUlh }kjk olwy fd;k tk;sxkAß
28- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&286 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&286 dks fuEukafdr ds }kjk izfrLFkkfir fd;k tk,xk] ;Fkk &
^^286& xanh cfLr;ksa dks vf/klwfpr vFkok ckfry fd;k tkukA& uxjikfydk fdlh {ks= dks] ftlesa fuoklh gksa vkSj tks /kkjk&2 ¼109½ esa xUnh cLrh dh ifjHkk"kk ds vUrxZr vkrk gks] dks xUnh cLrh vf/klwfpr djsxh] bls ckfry djsxh bldh ckgjh ifjlhekvksa dks ifjHkkf"kr djsxh] bu ifjlhekvksa dks ljdkj }kjk fu;ekoyh ds }kjk fu/kkZfjr ekudksa ds vk/kkj ij le;≤ ij ifjofrZr dj ldsxh( ijUrq ;g fd fdlh xUnh cLrh dh vf/klwpuk dks rcrd ckfry ugha fd;k tk ldsxk tc rd ogkW¡ vk/kkjHkwr vko';d lsok,W¡ miyC/k ugha gks rFkk ckfry djus gsrq jkT; ljdkj dk vuqeksnu izkIr ugha dj fy;k x;k gks(
ijUrq ;g vkSj fd fdlh {ks= dks xUnh cLrh vf/klwfpr gksus ij] u gksus ij Hkh /kkjk&2 ¼109½ dks ;Fkk ifjHkkf"kr xUnh cfLr;ksa esa cqfu;knh uxjikfydk lsok,Wa miyC/k djk;h tk;sxhA 29- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&287 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&287 esa ¼i½ 'kh"kZd dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk %&
ÞxUnh cLrh mUu;u ,oa 'kgjh xjhcksa ds fy, vk/kkjHkwr lsokvksa dk izko/kkuAß
¼ii½ /kkjk&287 esa **,slh lq/kkj ;kstuk,a rS;kj dj ldsxh** ds iwoZ 'kCnksa **xUnh cLrh ds fuokfl;ksa ds ijke'kZ ls** tksM+s tk;saxs%&
¼iii½ /kkjk&287 esa **xUnh cfLr;ksa ds lkekU; lq/kkj 'kCnks ds ckn fuEukafdr 'kCn tksM+s tk;saxs **xUnh cfLr;ksa ds fuokfl;ksa }kjk /kkfjr Hkwfe ds /kkj.k dh fLFkfr ls vizHkkforA**
¼iv½ tgkW¡ dgha vk;s 'kCn Þdk;ZØeß dks 'kCn Þifj;kstukß ls izfrLFkkfir fd;k tk;sxkA 30- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&296 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&296 esa &
(i) mi&/kkjk¼1½ ds Li"Vhdj.k dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk %& **bl /kkjk esa **vuU; ifjlj la[;k** ls vfHkizsr gS v{kjksa ,oa vadks ls cuh la[;k tks fdlh ifjlj vFkok mlds Hkkx dks uxjikfydk }kjk fuEukafdr jhfr ls fu;r fd;k tk; %&
¼d½ izFke nks v{kj ml {ks= dks bafxr djsxk ftlesa uxj foHkkftr gks
¼[k½ vxyk rhu vad ml {ks= ds izR;sd iz{ks= dks bafxr djrk gks
¼x½ vxyk pkj vad ml ifjlj dk la[;k gksxk]
¼?k½ vxyk ,d vad ;g bafxr djsxk fd og ifjlj foHkkftr gS vFkok ,d ls vf/kd ifjljksa dks ,dhd`r fd;k x;k gS]
¼M-½ ,d ls vf/kd ifjlj ds ,dhdj.k vFkok c¡Vokjk ds dkj.k mlds foHkktudh fLFkfr ds ml ifjlj dks ,d u;h la[;k fu;r dh tk;sxh vkSj ifjlj dks fu;r u;h la[;k dks iath esa ntZ fd;k tk;sxk vkSj vfHkys[k ds fy;s j[kk tk;sxkA
¼ii½ /kkjk&296 dh mi&/kkjk ¼2½ ds 'kCn **ifjlj ds lEcU/k esa** ds iwoZ ds 'kCn **fdlh okMZ esa** dks foyksfir fd;k tk;sxkA
¼iii½ /kkjk&296 dh mi&/kkjk ¼3½ ds 'kCn **ifjlj ds lEcU/k esa** ds iwoZZ ds 'kCn **fdlh okMZ esa** dks foyksfir fd;k tk;sxkA
¼iv½ mi&/kkjk ¼3½ ds ckn ubZ mi&/kkjk ¼4½ tksM+h tk;sxhA
Þ¼4½ vuU; ifjlj la[;k fu;r fd;s tkus ds lEcU/k esa foLr`r ;kstuk dk izko/kku ljdkj }kjk fufeZr gksus okys fu;ekoyh esa fd;k tk;sxkA vko';d gksus ij ljdkj mi /kkjk&¼1½ esa mfYyf[kr Øfed ;kstuk esa ifjorZu dj ldsxhAß
31- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&314 dk la'kks/kuA & ¼a sa sa s 1½ mDr vf/kfu;e dh /kkjk&314 esa 'kCn **Hkou dh ;kstuk Lohd`r gksus ij gh** ds iwoZ ds 'kCn **okLrqdkj vf/kfu;e] 1972 ds v/khu fucaf/kr fdlh izekf.kd okLrqdkj }kjk** dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk%& **jkT; ljdkj }kjk fufeZr fu;ekoyh ;k mi&fof/k }kjk fufnZ"V l{ke izkf/kdkj** ¼2½ /kkjk&314 dk f}rh; ijUrqd dks fuEukafdr ds }kjk izfrLFkkfir fd;k tk;sxk] ijUrq ;g vkSj fd ;fn Hkou dh ;kstuk Hkou mi&fof/k ds mYya?ku ;k fopyu dh fLFkfr esa bl vf/kfu;e ds vUrxZr dh tkus okyh vU; dkjZokbZ ds vfrfjDr] fucaf/kr okLrqfon] fuekZrk vkSj
4
vuqeksnu izkf/kdkj vfHk;ksftr fd;s tkus dk mŸkjnk;h gksxk vkSj ipkl gtkj :i;s dk naM vFkok dkjkokl tks ,d o"kZ dh vof/k rd foLrkfjr dh tk ldsxh vFkok nksuksa dk Hkkxh gksxkA 32- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&315 dk la'kks/kuA &a sa sa s mDr vf/kfu;e dh /kkjk&315 esa 'kCn **fucaf/kr okLrqfon** dks **l{ke izkf/kdkj** ls izfrLFkkfir fd;k tk;sxkA 33- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&316 dk la'kks/kuA & ¼a sa sa s 1½ mDr vf/kfu;e dh /kkjk&316 ds mi'kh"kZd **fucaf/kr okLrqfon }kjk Lohd`r Hkou fuekZ.k ;kstuk dk C;kSjk eq[; uxjikfydk inkf/kdkjh dks izLrqr fd;k tk;sxk** dks **fucaf/kr okLrqfon }kjk rS;kj Hkou fuekZ.k ;kstuk l{ke izkf/kdkj dks izLrqr fd;k tk;sxk** ls izfrLFkkfir fd;k tk;sxkA
¼2½ /kkjk&316 dh mi&/kkjk ¼1½ ds 'kCn **;kstuk dks Lohd`r djrk gS** dks 'kCn **;kstuk dks rS;kj djrk gS** ds }kjk izfrLFkkfir fd;k tk;sxk %&
¼3½ /kkjk&316 dh mi&/kkjk ¼2½ dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxkA **fucaf/kr okLrqfon }kjk rS;kj Hkou fuekZ.k ;kstuk izkIr gksus ij l{ke izkf/kdkj] tkap iM+rky dj lR;kfir djsxk vkSj Lo;a dks larq"V djsxk fd Hkou fuekZ.k ;kstuk Hkou fuekZ.k mifof/k] vU; vkSj ml vf/kfu;e ;k fu;ekoyh ;k mifof/k ds vUrxZr okafNr ekudksa ds vuq:i gS vkSj rc vuqeksfnr djsxkAÞ 34- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&317 dk la'kks/ku A& a sa sa s mDr vf/kfu;e dh /kkjk&317 dks fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk %&
Þ317 tk¡p iM+rky vFkok lR;kiu ds i'pkr~ ;fn eq[; uxjikfydk inkf/kdkjh ;k l{ke izkf/kdkj ds }kjk ;g ik;k tkrk gS fd Hkou dk LFkk;h izdf̀r ds fuekZ.k dk fuekZ.k ;kstuk izkekf.kd okLrqdkj }kjk Hkou mifof/k vkSj bl vf/kfu;e ds vU; ekudksa dk mYya?ku] vfrdze.k ;k fopyu dj rS;kj ,oa vuq'kaflr fd;k x;k gS rks og vfoyEc fuekZ.k dk;Z dks jksdsxk vkSj Lokeh] /kkjd ;k ,sls fuekZ.k ds fy;s mŸkjnk;h fdlh vU; O;fDr ds fo:} dkjZokbZ djsxk vkSj ,sls fucaf/kr okLrqfon ds fo:) Hkh dkjZokbZ djsxk ftlus ,slh Hkou fuekZ.k ;kstuk dks rS;kj fd;k ,oa vuq'kaflr fd;k( ijUrq ;g fd ;fn ;g ik;k tkrk gS fd Hkou ;k LFkk;h izd`fr ds fuekZ.k dk iwjk fuekZ.k vFkok fuekZ.k dk izkjaHk fof/kor] vuqeksfnr Hkou fuekZ.k ;kstuk ds vk/kkj ij fd;k x;k gS vkSj fopyu vuqeksfnr ;kstuk ds vuqer fopyu Lrj ds vUrxZr gS] rks eq[; uxjikfydk inkf/kdkjh ;k l{ke izkf/kdkj mls fxjkus dk vkns'k ugha ns ldsxk(
ijUrq ;g vkSj fd eq[; uxjikfydk inkf/kdkjh ;k l{ke izkf/kdkj ;Fkk fLFkfr ,slk n.M ;k tqekZuk dh olwyh dh dkjZokbZ djsxk ftldk izko/kku vf/kfu;e] fu;ekoyh] fofu;e vFkok Hkou mifof/k ds vUrxZr gks(
ijUrq ;g vkSj Hkh fd vuqer Lrj dk fopyu] Hkou fuekZ.k dh ;kstuk rS;kj djus rFkk mls vuqeksfnr djus okys fucaf/kr okLrqdkj dks vfHk;ksftr fd;s tkus dk vk/kkj ugha gksxkA 35- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&318 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&318 esa&
(i) mi&/kkjk ¼1½ esa 'kCn **Lohd`r** dks 'kCn**rS;kj vkSj vuq'kaflr** }kjk izfrLFkkfir fd;k tk;sxkA ¼ii½ mi&/kkjk ¼2½ esa 'kCn **lefiZr Lohd`r** dks 'kCn **rS;kj ,oa vuq'kaflr** }kjk izfrLFkkfir fd;k tk;sxkA
36- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&322 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&322 ds f}rh; ijUrqd fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk%&
^^ijUrq ;g vkSj fd bl vf/kfu;e ds izo`Ùk gksus ds Ng eghus ckn dsoy oSls okLrqfon Hkou fuekZ.k ;kstuk rS;kj djus ds fy, vf/kd`r gksaxs ftudk uxjikfydk ds okLrqfonksa dh iath esa uke fucaf/kr gksxkA **
37- fcgkj vf/kfu;e] 11] 2007 dh /kkjk&329 dk la'kks/kuA & a sa sa s mDr vf/kfu;e dh /kkjk&329 dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %&
Þ329 Hkou fuekZ.k ;kstuk dh uxjikfydk }kjk Lohd`fr ls mRiUu vihy dh lquokbZ ,oa fu.kZ; ds fy, ;fn jkT; ljdkj vko';d le>s rks ,d ;k vf/kd uxjikfydk Hkou U;k;kf/kdj.k ¼ckn esa ml /kkjk esa U;k;kf/kdj.k ds :i esa lanfHkZr½ dh fu;qfDr dj ldsxh rFkk ,slh izfØ;k ,oa ,slh vihyksa dh lquokbZ ds fy, oSlk Qhl olwy dj ldsxh tSlk ljdkj }kjk fu/kkZfjr fd;k tk ldsxkAß fcgkj&jkT;iky ds vkns'k ls]
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8 tuojh 2014 la0 ,y0th0&1&27@2013@yst% 06—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 27 fnlEcj 2013 dks vuqer fcgkj uxjikfydk ¼la'kks/ku½ vf/kfu;e] 2013 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 [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]
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The Bihar Municipal (Amendment) Act, 2013 (Bihar Act 2, 2014)
AN
ACT
to amend the Bihar Municipal Act, 2007 (Bihar Act 11, 2007) Be it enacted by the legislature of the State of Bihar in the sixty-fourth year of the Republic of India as follows:-
1. Short title, extent and commencement:- (1) This Act may be called the Bihar Municipal (Amendment) Act, 2013.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall come into force at once.
2. Amendment of Section 2 (11) of the Bihar Act, 2007- A new sub section (11a) shall be added after sub section (11) of section 2 of the said Act, namely:-
"(11a) Total built-up area means the carpet area that is actual usable area within the walls plus the thickness of walls and the balcony on each floor in a premise".
3. Amendment of Section 2 (31) of the Bihar Act 11, 2007- The words "Director of Local Bodies" wherever it occurs in Section 2 (31) shall be substituted by "Director of Municipal Administration"
4. Amendment of Section 2 (101) of the Bihar Act 11, 2007- Definition under sub section (101) shall be substituted by the following namely:-
"Action Taken Report" means the Report to be submitted by the Chief Municipal Officer on the action taken by the Municipality under Section 94".
5. Amendment of Section 2 (103) of the Bihar Act 11, 2007- In Section 2(103) after the word "streetlight", the word "shelter" shall be added.
6. Amendment of Section 19 of the Bihar Act 11, 2007- In Section 19, after the words 'as may be prescribed, words " by Government from time to time" shall be added.
7. Amendment of Section 25 of the Bihar Act 11, 2007- In Sub section (2) and (3) of Section 25, wherever the words "Divisional Commissioner" occurs, shall be substituted by the Word "Government"
8. Amendment of Section-36 of the Bihar Act 11, 2007- A new proviso under sub- section (4) of section- 36 shall be added namely:
The method of, and the qualifications required for, recruitment, and the terms and conditions of service including conduct, discipline and control of officers and other employees referred to in sub-section (1) of section 36 shall be such as may be prescribed under Rules."
9. Amendment of Section-40 of the Bihar Act 11, 2007.- After section- 40 of the said Act, a new Section 40A shall be added namely:-
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" 40A The State Government may make provisions by framing Service Rules for different categories of officers and other employees of the Municipality for recruitment, service conditions, posting, transfer, promotion, disciplinary action and other related aspects of municipal service and municipal personnel management."
10. Amendment of Section 45 of the Bihar Act 11, 2007.- In Section 45 the said Act -
(i) in sub section (1)(a)(iv) the word "economic" shall be inserted after the words "preparation of plans for"
(ii) after sub-section (1)(a)(x) following new clause (XI) shall be added namely:
"(xi) Provision of basic services for urban poor and urban poverty alleviation".
11. Amendment of Section 46 of the Bihar Act 11, 2007.- In Section 46 of the said Act after the words "arrangements for fire prevention and fire safety" the words
"economic empowerment of urban poor, creation of livelihood opportunities" shall be added:
12. Amendment of Section 82 of the Bihar Act 11, 2007.- In section- 82, after sub section (7) the following new sub-sections shall be added namely:
"(8) The budget estimate shall earmark a minimum of 25% of financial resources towards provision of basic services to urban poor;
(9) The budget estimate shall be prepared on cash basis showing no deficit i.e. opening balances plus all receipts less all expenditures must not result in negative cash balances." and existing sub section (8) shall be re-numbered as sub-section (10)"
13. Amendment of Section 88 of the Bihar Act 11, 2007.- In section 88 of the said Act - The words "a Funds Flow Statement" shall be substituted by the words "a Cash Flow Statement." and the words "Receipt and Expenditure" shall be substituted by the words "Receipt and Payment."
14. Amendment of Section 91 of the Bihar Act 11, 2007.- In section 91 of the said Act - (i) In sub-section-(2) of section 91 of the Act the words "Examiner of Local Accounts" shall be substituted by the words "Comptroller and Auditor General (C & AG)".
(ii) After sub-section (2) - Sub section-(2a) shall be inserted, namely -
"The Comptroller & Auditor General of India shall provide Technical Guidance and Supervision (TGS) over the proper maintenance of accounts and audit thereof of Urban Local Bodies."
(iii) In sub-section-(3) the words "Examiner of Local Accounts" shall be substituted by the words "Comptroller and Auditor General (C & AG)".
(iv) In sub-section-(6) the words "Examiner of Local Accounts" shall be substituted by the words "Comptroller and Auditor General (C & AG)".
15. Amendment of Section 92 of the Bihar Act 11, 2007.- In section 92 of the said Act In subsection-(1) the words "Examiner of Local Accounts" shall be substituted by the words "Comptroller and Auditor General (C & AG)".
16. Amendment of Section 93 of the Bihar Act 11, 2007.- In section 93 of the said Act In subsection-(1) of section- 93 "Examiner of Local Accounts" shall be substituted by the words "Comptroller & Auditor General (C & AG)".
17. Amendment of Section 94 of the Bihar Act 11, 2007.-In section 94 of the said Act In section 94 of the Act the words "Examiner of Local Accounts" shall be substituted by the words "Comptroller & Auditor General (C & AG)".
18. Amendment of Section 98 of the Bihar Act 11, 2007.- In section 98 of the said Act-
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(i) in sub section 98(6)(cc) the words and number "section 90" shall be substituted by the words and number "Section 92"
(ii) in sub section 98(6)(d) the words and number "section 94" shall be substituted by the words and number "Section 96"
19. Amendment of Section 104 of the Bihar Act 11, 2007.- In the said Act -
(1) Clause (a) of section 104 of the Bihar Municipal Act, 2007 shall be substituted by the following:
"(a) The Empowered Standing Committee may sell and transfer or otherwise dispose of any immovable property belonging to the Municipality by following the procedure to be prescribed under the Rules."
(2) A new clause (aa) shall be added to section 104 of the Act namely:
"(aa) The Empowered Standing Committee may let out, rent, hire, lease, allot or go for settlement of any immovable property belonging to the Municipality by following the procedure to be prescribed under the Rules."
20. Amendment of Section 105 of the Bihar Act 11, 2007.- In the said Act the words
"The Empowered Standing Committee" in the beginning of sub section-(1) of Section 105 shall be substituted by the words "The Chief Municipal Officer"
21. Amendment of Section 127 (6) of the Bihar Act 11, 2007.-In the said Act in Section 127 (6) shall be substituted by the following provision:
"For the purpose of calculation of Annual Rental Value of holdings, measurement of total built-up area shall be calculated as under:
(i) Individual Residential Property: 70% of total built up area;
(ii) Individual Non-Residential Property: 80% of total built-up area
(iii) Individual Residential Multistory buildings/apartments: 70% of total built- up area
(iv) Individual Non-Residential Multistory buildings/apartments: 80% of total built up area."
22. Amendment of Section 127 (7) (iii) of the Bihar Act 11, 2007.- In the said Act in Section 127(7)(iii) of the Bihar Municipal Act, 2007 shall be substituted by the following as under"
"The rental value per sq. ft. of the built-up area for different classes of holdings shall be increased by minimum 15% every 5 years. The municipality may also increase the rental value and rates at any time during the five year period with the prior approval of the government"
23. Amendment of Section 127 (8) of the Bihar Act 11, 2007.- In the said Act in Sub- section (8) of Section 127 shall be substituted by the following:-
(8). "Property Tax shall be levied by the Municipality within a minimum of 9 percent and a maximum of 15 percent of the annual rental value of lands and buildings determined under sub-section (7) of Section 127."
"Provided that no Municipality shall levy the tax at a rate less than the minimum as provided for in Section 127 of this Act.
Provided also that no Municipality shall reduce the rate of tax already in use between the minimum and the maximum provided for under sub-section (8) of section 127, without prior approval of the State Government."
24. Amendment of Section 127 (8) (v) of the Bihar Act 11, 2007.- In the said Act a
"proviso" shall be added in Section 127(8)(v) as follows namely:-
Provided that no such Tax shall be levied within two years from the date of acquisition of land by the owner.
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25. Amendment of Section 128 of the Bihar Act, 11, 2007.- In the said Act second
"proviso to section 128 shall be substituted by the following-
"Provided that the government may direct the Municipality to levy user charges if not levied or postponed by the Municipality."
26. Amendment of Section 158 of the Bihar Act 11, 2007.-.A new section 158A shall be added after section 158 of the said Act namely:
"158A Any property that has adopted a sustainable technique of rain water harvesting approved by the government may be given relief of five percent of the total Property Tax."
27. Amendment of Section 228 (2) of the Bihar Act 11, 2007.- Section 228 (2) of the said Act shall be substituted by the following namely:-
"(2) Such spot fines may be collected by officers, not below the rank of a sanitary inspector and/or any agency duly authorized by the Municipality."
28. Amendment of Section 286 of the Bihar Act 11, 2007.- Section 286 of the said Act shall be substituted by the following namely:-
"286- Notification or de-annulment of slums- "The Municipality shall declare an area as slum having habitation which meets the definition of slum given in Section 2(109) and shall notify, de-notify, define the external limits of any slum and may, from time to time, alter such limits by taking into account norms that may be prescribed by the government in this regard under Rules".
Provided that no slum shall be de-notified until it is provided basic essential services and prior approval of the Government is obtained to de-notify the same. Provided also that irrespective of whether a slum is notified or not, basic municipal service shall be provided in all slums as defined Section in 2 (109) of this Act."
29. Amendment of Section 287 of the Bihar Act 11, 2007.- In Section 287 of the said Act
(i) The title of this Section shall to be substituted by the following:
Slum up-gradation and provision of basic services for the urban poor
(ii) In section-287 before the words "prepare such improvement schemes" words
"in consultation with the slum dwellers" shall be added.
"in consultation with the slum dwellers"
(iii) In section-287 after the words "general improvement of slums" new words shall be added as under:
"Irrespective of tenure status of the lands occupied by the slum dwellers"
(iv) The word "scheme" wherever appearing shall be substituted by the word
"plan".
30. Amendment of Section 296 of the Bihar Act 11, 2007.- In section 296 of the said Act -
(i) Explanation of sub section (1) shall be substituted by the following namely:-
"In this section, the expression, "unique premises number" shall mean a number consisting of alphabets and numbers assigned to the premises or part thereof by the Municipality in the following manner, namely:-
(a) the first two alphabets indicating the zone of the town in which the town shall be divided;
(b) the next three digits indicating each sector in the zone;
(c) the next four digits indicating the premises number;
9
(d) the next one digit indicating if the property is partitioned or more than one premises is merged together;
(e) in cases of merger of more than one premise or fragmentation of premise due to partition, new number shall be assigned to the premises and the new number so assigned to such premises shall be entered in the register and maintained for record.
(ii) In sub-section (2) of section 296, the words "any ward of" appearing after the words "in respect of premises in" shall be deleted.
(iii) In sub-section (3) of section 296, the words "in any ward" appearing after the words "in respect of premises" shall be deleted..
(iv) New sub-section (4) shall be added to this section after sub section (3):-
(4) Detailed scheme of assigning the Unique Premises Number shall be provided for in the Rules to be framed by the Government. The Government if required may also change the numbering scheme as described in sub-section (1)."
31. Amendment of Section 314 of the Bihar Act 11, 2007.- (1) In Section 314 of the said Act, the words "by a certified Architect registered under Architects Act, 1972"
appearing after the words "the building plan is approved" shall be substituted by the following:
"By a competent authority to be designated under Rules and Bye Laws to be framed by the Government".
(2) The second Proviso to Section 314 shall be substituted by the following, -
"Provided further that in case the building plan is in contravention or deviation of the building bye-law, in addition to any other action that may be taken under this Act, the registered architect, the builder and the approving authority shall be liable to be prosecuted and shall be liable to pay fine of Rupees fifty thousand or sentence to imprisonment for a period which may extend to one year or both."
32. Amendment of Section 315 of the Bihar Act 11, 2007.- In section 315, of the said Act, the words "registered Architect" shall be substituted by the words "competent authority."
33. Amendment of Section 316 of the Bihar Act 11, 2007.- (1) In section 316 of the Bihar Municipal Act, 2007, the sub-title of this section "Building plan approved by registered Architect to be submitted to Chief Municipal Officer" shall be substituted by the following:
"Building plan prepared by registered Architect to be submitted to the competent authority."
(2) In sub-section (1) of section 316 of the Bihar municipal Act, 2007, the words
"who approves" shall be substituted by the words " who prepares."
(3) Sub-section (2) of section 316 of the Bihar Municipal Act shall be substituted as under:
"On receipt of the building construction plan prepared by a registered Architect, the competent authority may enquire and verify and satisfy himself that the building construction plan conforms to building bye law and other parameters required under this Act or Rules or Bye Law and approve."
34. Amendment of Section 317 of the Bihar Act 11, 2007- In the said Act section 317 shall be substituted by the following:
"317 If Chief Municipal Officer or the competent authority, on such inquiry or verification, finds that the building or structure of permanent nature is in contravention, breach or deviation of building bye-law or other parameters under this Act, he shall immediately stop construction work and proceed to take action against
10
owner, occupier or any person responsible for construction of such building in contravention, breach or deviation of building bye-law and other parameter and shall also proceed to take action against the registered Architect, who prepared and recommended such building construction plan;
Provided that if however the building or structure of permanent pnature has been constructed or commence to construct after dully approved building construction plan, is found to have deviated from approved construction plan within permitted level deviation, the Chief Municipal Officer or the competent authority shall not order for its demolition;
Provided further Chief Municipal Officer or competent authority shall proceed to realize such fine or penalty as is prescribed under this Act or Rule, Regulation or building bye-laws as the case may be;
Provided further also that deviation within permitted level shall not be a ground to prosecute the registered Architect who prepared and recommended the building construction plan."
35. Amendment of Section 318 of the Bihar Act 11, 2007- In section-318 of the said Act-
(i) Sub-section (1) the word " approved" "shall be substituted by the words "prepared and recommended"
(ii) In sub-section (2) the word "submitted" shall be substituted by the words "prepared and recommended"
36. Amendment of Section 322 of the Bihar Act 11, 2007- Second proviso to section 322 of the said Act shall be substituted by the following, namely:-
"Provided further that six months after commencement of this Act, only such architects shall be entitled to prepare Building Construction Plan whose name is registered in the register of Architects of the Municipality."
37. Amendment of Section 329 of the Bihar Act 11, 2007- (1) Section 329 of the said Act shall be substituted following, namely:-
"329 The State Government may appoint one or more Municipal Building Tribunals (hereinafter referred to in this section as the Tribunal) as may be considered necessary to hear and decide appeals arising out of sanctioning of building plans by the Municipality in accordance with such procedure, and to realize such fees in connection of with such appeals, as may be prescribed by the Government."
By order of the Governor of Bihar,
UJJAWAL KUMAR DUBEY,
Joint Secretary to Government. —————
अधी,क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 73-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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