LexThe Bihar Public Works Contracts Disputes Arbitration Tribunal (Amendment) Act, 2020.
Bihar · state statute
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[Bihar Act 14, 2020]
Bihar Public Works Contracts Disputes Arbitration Tribunal (Amendment) Act, 2020.
AN
ACT
for amendment in section 4 (1) and section (3) (b) of Bihar Public Works
Contracts Disputes Arbitration Tribunal Act 2008 (Bihar Act-21, 2008)
be it enacted by the Legislature of Bihar in the 7 1st year of the Republic of India
as follows :-
1. Short title, extent and commencement.—
(i) This act may be called as Bihar Public Works C ontracts Disputes
Arbitration (Amendment) Act, 2020
(ii) It extends to the whole of the State of Bihar .
(iii) This Act shall come into force with effect f rom the date it is published in
the Gazette of the State of Bihar.
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2. Amendment in Section 4 of the Bihar Act-21, 2008 :-
(i) Section 4(1) & section 4(3) (b) of Bihar Publi c Works Contracts Disputes
Arbitration Act 2008 (Bihar Act-21, 2008) will be s ubstituted by the
following:
4. Terms and conditions of service of the Chairman and other Member of Tribunal:-
"4(1) The Chairman and Members of the Tribunal shall hol d office for a term
of three years from the date on which he assumes th e office or until he
attains the age of seventy years, whichever is earlier.
4(3)(b) The state government may if it thinks so, remove t he Chairman or any
other Member of the Tribunal (after providing them appropriate
opportunity of hearing) for reason of incompetence, laxity in
performing the duties, misconduct, passing of order against the law, for
engagement in any other paid employment while holding this office."
By Order of the Governor of Bihar,
P.C. Choudhary ,
Secretary to the Government.
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Website: http://egazette.bih.nic.in