The Bihar State Infrastructure Development Enabling Act, 2006

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~o 5("ilO)!~ (EnablingA"t, 2006)-o4!2021-7213
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26.~ 2023
n~cI :-m;lx ~TV<l3nmx~ "tjcm ~ m'l~ 3!ftlRiljl'j~2Q<>6~ ~I~I 1.6 -qcj17 <trWm-m
em~ &rn ~ mwrr~ RIIiI<tJI,{.mRMJ4I'RiIo~·mt ~-~ -q!P.i
(Hospitality Sector) vi P.P,P~VRT3IT ~. 3!ftl~o .~ -$ ~u -qI
,. ~ tii ~ 'C[Ci~ ~ ~3TI 'cP.(fuT'~ ~ f.wtl >l~rn<tr~ Cim
>lW~. f<rn~. ~. qfhi'ClI~~.'rn"-~~' ~ ~.~ 'IN ·SltlltlRicn~ >I~j{*'1q; ~ Cf>T{
~ ~ fctWq·qR41\i1''11~ ..~ -m.;.~~ ~. ~ ..".~' ..~ fctq;rn~ ~.
2006 (Bihar State Infrastructure Develoment bli (6) ~ ~ rrar ~, fUm-$3jcrrrn
:mu:{~ ~T ~ ~ emlJOif lfljT 61
2 ~ C!(f)~1'F1I111(ConcessionAgreement) ~ tj(ji·ilcM.~ t ~ If"~ cfi~
\~ ) ~!!cl.{t {i~'!"l f(tqiR1 >l1~ Tffuil~I ~ '?iw:ro~ qx ~ q!1l:l1\ij::lIm c5CfJlllj;::q<Fi~d
J'rR~ '611\3'~ 3114f.;l:rqi1'f.1i~~ <n1~ <t>~ qfJ3!lcHlICfit11~ <tr'\iITm~I
3. 3m: ~ tM tTRT68 mTmh'rrm 'f! Xl\i'Q mcf5R3T~ ~. ~P1~t (Enabling)
::.rii.11'1l.j"ii.2006 <1fttlRT 16 ~ 17 '$'t ~ cffl~ mmn.~. ~ <1STSlRlldll'tlo~ t I iF':
mm~ cf, q)~{<lfjq ~ ~ 31mrr;~ ~ ~ \iA'-~ ~ (PPP) ct 3tff1toV«jTcI
~T t_;1';'V{ 31~ ~~T fqqm; ~. '[)XT~ ~ ~ ..~.~.,.'ffi(I'iR m"fr11l1~ ~S
~olF'~i'm> ft;T;j \):'T7)rn. ~ }1«1Tif<tr~ cf, wmi'{ ~ tOR~ (RFP)~ ~ ~::'T
(DC~ ~~ \'~lCflt0 ~,n'c:nx'~~t\'WfI ):Irft1<tmlJITI ~fl ~ TJi'dn~ ~1~ cf; 3i11f":11if; ~ 't ,if'
~. :S!''c;I~.•tci x~xiFiT fi7-q)R1~ ~ Empowered Committee *t 09 ~ 2021 <n1~. '4'Q(l; -eli:
<d~li;r-4 J11m~-~,~>l~ (Hospitality se,ctor) ~ firm~ ~ q;T'1ftftrn' ~ ~ ~
f<l<:f;T{1m+l~ 31r~. 2006 $ ~-IJI'~'~em ~ ~JTm·tl·mmx ~ mffl ~
'ffi"iFl1ftlcnm~W1~~ ~. 2006 $ ~",,"l.$ ~~ 15 'Cf{ ~ Tfl)'mcraRif; ~ ~-~
~a'f:;;(HospitalitySector) cr?rP,P.P. qR4~Wll~1~ ~ FcJ:;mmrnrt I
5. ',,'l'illClq~ ~Gi4RClC:;~ ~ ID\(f t I
. -~:i~~1 T"i';7Tfi.:1Tfn~ fiji ~~, ~:jqJC.:q<n1filarx~ it ~ ~ \l'I1<T~ ..~ ~ ~ 'ffiCfiR
mTfl."JfcMl-r:'i'C[Ci1115IMI']ICflI{~. ~ <riT~ ~ vm!1 ~ '{1\T4ql~ ~ ~ ~.
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(;OVT. OF BJHAn.
L /\ \/\/ [) Ef---;/\ RTM E.NT
The Bihar J\h:ldi :ll](1 \,illi1gp ludust rics ( Amendment
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Tlll': HlIJ..\H EllA])! .\1'\1) \'H,l.ACE Il\'DUS1RIES
ACT !9ill
Act
'It) /\r"lJI:l\:ll 'illl: /:.111.\], /"II:\ll! I\NI) vn,LACr: INDUSTRJESACT,
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()11 the ('\'t' OJ' 3.111d;lnlli\,(,J'~:lry of Jndi:lI1Republic this act maybe­
('111;)1<'('<] II)' 1,('!'i~bt'lll' of Ihe SI:I(C of Bihar ill the following manner.
J. Short tilIt::111<)cOIll.IIIl'IlCl'Tlll·lIt:-·_(i) This act may becalled the
nih:lr Khadi :lllt1 Vil);,t't~ IlltillSlrics (Amcndme nr) act 198].
(ii) )1 slldll (OIlW iui o ",,1'('[' :11 Olll'l',
:" Sllb~1itu:j"ll (1111('11' ,(,,'1 i'\ll :' (11'nili:lr ,1\('1XIV of 19:'(i,-For'
~l'cli()ll ~)orIll" Hili:1I h 1);)(li:llld Vill:i:'~ Ind\!r,(rit:s Act, EISG(Hih:,r Act
:":IV orI()~lii) (ill'rein:i1'IL'J' rcl'nrl'ci t') as the said Act), the following
~,'cli()n shall h" sllh~1 illilCd, n:lJ11(,/y:-
".:'. lkfinilin!lS, __In lhi~ Act, 1J111('s~there is anything rcpug­
n:1111ill th« ~·lIl'i('('j ('1' "(1111('\1,'
(:J) ')\":11<)' 11l(':IT1~ th(' liiit:Jr St;)lC 1<I1:J<liand Village Indust­
li,'s EO:I!'!] C\I:Jhli:Jll'd under s('Cti<'1l~;
(l») '('h:lirl1J:llI' 1I1r;ln, thr Clnirm:ill nf tl.e Board appointed
under scclion ,j of' Ihe ..\CI:
(c) 'Ch it'f ExecIIIilc Oflicri' mc.in<I hi" ell icf Execn:ivc Officer
orthe lln;lrcl :J],lfloilll('d 1111(lcrsection tj of the i\Ct;
(d) 'COlllllli~,iol1' l11C:ll1S the Kh,ld; ;11)(1Vill<lge Industries
COl1lrni"inn ('stahli,lwd tinder scnir.n 4 of tlie Khndi and
Vilh!!~ l'~dllstrie, C)/l1llli~~i('J1AI.'I. 1956 (61 of 1955);
(c) '].'in:Jllci;d ,1\<)I'i,rr' ll1Cnns the' T'in:1Jlci,<];\t1\,j~er to the
Board ;)PJ)Oilllcdunder 5cnioll ,I (Ifthe Act:
(f) 'J~h:Jdi' means any cloth wown Or!' h311dlooms in India
from Cotton, silk or woolen yarn Jlalld~pUDin India, or
froll) a lllixture of any two Or all ofsucli yarns,
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(g) 'Prescrihed' m(':ln~ prl'sCI'ibcd hy rules made undrr tl'
;\C!. :Ifld
(1:'. i', '\ iil;,c~I'l11dt:\lli('<;' lllCal1S :tli or ;111:.'of the ind\l,<.tril
"l"'ilicd in t h« ~c\ cduk- I,) tl,;, Act, and :-;1::111illcl,:c
"Iii II 11{1)(']'iudu s:ry :,5 lh~ ;,! ;"l' G:)\CrllD\Clll lll,IY, I'~: ]1')(
li,':1(i,\:\ ill the cfilc::11g:lZCtl<." SPecifyin this behalf:
(ii) :111.1' oll:er indl!stry spccil]cd ill the Schcciulc to the Kh:I(\
alld \'ill:igc lndustrks COnJllli<:sion Acr, I():)G(CiI of 19,"(,;
], :\nl('Il(lllll'lIt (l1'\,'ctjOIl 3 of Eih:n /\CI XIVof 19,'jf,,--F')r suti
s('c,jl)rJ (I) (lr 'tcli(lll ::;('I' tIll' ';,Id :\(1, ihl' folloll'illg sub'section sh:lj
be sub~tittltnl, 11,111111\' __ j
U(I) A" S(),'II ,IS 11::1) Le':Ifrer lht' C')IlI:,lg into [on(' t',[ ILi': .\1:
t hcrc ~h:lll be e,t:lbli,c:hcci, for the purpose of lills ,\, t Ii
the SLI1<'Governmcilt a Jic':lnj to IJC c:Jiird 1];(' Bihl' St..I!!
Kklcli :tlld \'ill".['.: Ind!!strie5 Board,"
"',...-'4.SUhsli(llli(lll or new section for ocqiOll 4 of Bibr Act XIV (,f
19.'l{).-,-For :ccti(\11 ,I ol the s:,id :\1'1, th' flliioll'inp 5('1'[;()ll ~h;t11be sub.
qitl\,1 d, Ji,lllH'ly:-,
"'1. ('0I1<.(illlli"11 of lite i\,;trcl :lllt! tCims ("I' l,j)!CC -(11 T!L',
lll)rtrd slt:;)1 (OllSI't (.'1' no( n1(l~'etitan' <"I,~\'cnl!)nl1b~i
:IPPO!llted by The St:ile CiO\'t"lllfIlCIl[ ,-,1I10ll;; ",liOn: ILl,
Chief bccutivc OfTic~r ~Il<lll be <tIl 0x-,)Jlieio IllcndjU~
[)(',ides three atilt!' (dTici:ll members,
0) The 'siale C()\'C1llInClI( sh;!ll lloIllin:llc ('II(' of Ihe non-official
,
.~i.'fTI>,'S"'" (;"".,"'...."r :"."" "PI'O;~" "" .(";:''''- of ,he S"l" IGl'H'rnlllCJJI to be the (_iJleJ L\ccu(,\ (~UJlIC(:(' oj the B(l;lrd. i
(4) The S«,te Government shall appoint a p:rson, r:Ot b('iJli~ a Imember of the Board, 10 be the Fill:tnci,:1 j\dv!scr to IJI('
Boa rd. ' .
(5) The BO:Hd!llav invite, for diSCUSsionOrallY m~dlcr before iI,,"
(,)Hie,'r,(,f ~h('~l:d,: C,'\\ Illrtll'l,t :111,1expeltS speci:1I1y qll;di- iflcd to ,1(1\I'C on 1I: U
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t.(,) The term of otlicc of lile no n-otfic:nl mr rnbcrs
shall be tJl[Cc'Yl?ars1'1'\)111 the c1at~,of public.u ion of Ihei.c
names ill ihc ulllc!al giitClte :llld ~11:111include any Iurilicr
PCIiud wit ivh may dapsc between the cxpiration of ihc s,',icl
period or three years and the dat c 01'publication in the ofli­
(ii'] :,~,!ldIC (Ifthe 1,:lll1l,', of' i hc members of the succeeding
B(I;I I'd:
(i') The no n-o llicinl members 111.1)' he rc-uppo intcd.
U:) The no n-oflici.d 11I('Illi>,"I'Sof i l.c Board shall be paid :'.uch
alluWitlll:CS from rhc Iunr]s ortl.c Bo::rd as may Ill!prescribed,
(I») Till: tcrm of oflice and the urm . a~ldcourl itions of services <I!'
thc Ch ivf Ex('clltil(; Officer of i hc BOard shall be dUermiucci
by thl' ~;t.tt,: C;IIV('1I1l11l'11[.
(Ill) The ic nu of <l]li(I' :111<.1the tcrms :1l1e1conditions of services of
lile FillilllCi:iI ,\dl'iscr I() Ilk BO:ird sh.rll be such as m:!)' br­
prcscribcd,
S, ~'lIb~lill1li(ln of new ,',l'ctioJ1 1'(\1 section.) ofBihilr .vc: XI\, of
1'):)0.-",,1"(II' section :i(Ii' the s:;id I\('t, the fo)low:ng section sl.r.ll be
:'lJiJ~lit !Ited, ILlrlll:I,': -,
".; J\C~,i,!211illi\lll I,y lil(' ClliliJ'lllilll or:l nllll-()nicial mcmbcr.-
ThL' ClI"il'll1:lll, ur ~ll1y o[her 11C>Il-nllicial mcmbrr of the Board
may, at nay lime I'c5igl1 his OiTicl;by submitting his resignalion
to the St:ltc GOWfl1mcnt. '
G. Amendment ofsl'l:tinl1 Goj' nih:;I' ,\CI Y]V of 1956,- [11 ~ecli(ln G
,,!, the s:lid Act, thr j'ollol':il1!! prO\ i~() skll be :Iclded, n::nll'lv:_
"Pro\,jdcd fllrther thai Ih: pl()\'i:;iPIlS ll1' clauses (a) ,llld(b) ,\f .his
:'CC(i,lll ~h:11Inllt :lpl'ly i".ill 1IIiil'i,t1 meTllber of the Ilo;i:'d."
'I, AlllCndl1lCll[ oj'sectioll (>1'Bih:lr Act XIV of I95b,-·For ~n.:tjon
/ uf Ille said Act, the following scctj,)11 shall be sllb~tj[llled, name)y:,--
"7. Remo\'<tl of it member of the ])0:11<1.--(1) 'He Stale Gl'\CIIi­
men! may removC!ffllm office (,rthe Ch~lirm~nor ;lliY fllCI1.l­
ber if hc-
(<I) rerllSC~ tl) act, 01'
(b) has bccumc illC:lp;lhk <)]'~lctil1,~, or
(c) ll"~' ~d)u)cd i1i~])llSillllll ill tlw Bo~ud so as 10 rendc:r his
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(d) Iuils, without ~llHici(.'ll( reuse», io ,dluld
tivc meetings of the Board, or "
(c) ceases (0 reside in the State of Bihar, or
(f) II,I!, -.incv his aPlwinlllH'llt incurred any of the disquali
three Cl'1)Sn'
c:1 i;\]I'; : )'t'ci[i( d ill ~('r: i\'11 (', N
(1') i~ t:"ll'iti( led uII,u\\ i~c \I:l,\lI\;!bl,' to c.r.nt inur on tl
];(\:11 d.
(2) Any action taken und er this section shnll not be caller]
q\lC'stillJlin any court.
(3) A member who h:15been removed under clause (c) or (1')
~lIb,s('('li()11(I) shall not he e1c2iblcfor re-appointment (
11,,, 1\"''1,1·;l': member or in .iuy orhrr c:IJl:lcity."
;:. /\mul,IJ1I',.'Jd "I>,·,·ti'ofl" "rJ~:1"I' ;\"t :,1\' i I' 1'1:(,,- 1",'1 '\'CI:,
~ of the said Act 11,1' Ir>lIOll'ing ~('ClI();1 ~!I,dl \It' "J)nilllll't! 1l:\!~L 1/ .
"i). Filling pi C:IslIalv:Ic;IIl<;it's' 11':Iny oft h.' 1l(;]\·,;!ii,:;:lI rn. iul«
or the j',('I:lru is unable, by reason (\1' his clc.uh, rL'sigll;,ti,'
rrmoval or oiherwisc, to complete his full term of (lll:(
tile VaC:IllCYso caused ~h:1i1be 1111edby the appo intrncnt
':llIothcr person aud such p('J'SOI1 shall fill such vacancy f
(he 1I11t':'1,ir,'d port ion (lrtilt: tcrn i lor \\h'eh the member,
whose 1'1:1,(,' surh r'(:I~.('n i., ;':"P\);~,\"r1, \\('U1,/ oiI.cr v
have cOlltiJlucd III l>!ficc.'·
9. 'Substitutioll (If new sectioll rllr ~cclil)Jl II or Hill;.!!' I\Ct :-.;) \
1~156.-For sectioll il of (he said Act, the foJlowinE,e,:tioIl sh:dl be ,I
litutcd, )lamely :---
"11. COJlstitution orthe Advi~()I'Y Council.--(l) To advice ,I
rls,i,( the BO:lrd in the cli'(:ll:If1~(' (II' its rlllllti()I1~ llnder
/\ct, the St:ltc GO\(:rJ1rll( I,t 111:IY.bv ,)')tll".:; l,on in l:C ,
cial razel\(, COJl~litlltc: aI! :\:I\i;»)'y C':lI11,';j to he Cil'/'-" t
l\ihar iZhadi aJld Vilbgc lndll'>tricsi\(I\'I~''1\' C(.lur:cill'ol,~
ting of the chairrn:ll1 alld besides thc memhers of the 1;(1"
sllch number of othn mell1bcr~, not cxccedillg IwcntY-()Jlc
nrc, in the opinion of (he:S(~ltCGuvc1nmcllt, interested in 1
(Jt-\'clopl1ll'I1tof Klw,]i and Village Jnrlll,tric~.

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(2) Tile Chairmun ofthe Board shall be the Chairman nf the Ad-
visory Council. I, .,
(]) The terri.s of office of the other members of the Advisory
Council ~h:dll'(' i luee years from the date of publication of
{heir namvs ill the olliej,!} C;lzcttC.
(4) The State Government may if il thinks expedient, dissolve at
any time the Advisory Councilor accept the resignaiion of
any member of the Advisory Council or direct that any per­
son shall Cl':ISC to be a member thereof an.l any such action
of the Suuc Government shall not be questioned in any court
of law.
(5) The lJ11Sillc,s0:' I):" I\d\·i~('ry Council shall be conducted in
such mauucr ;1, 1I1;IY he prcscribc d.
((,) The llon-r.flici:i1niln.bcrs ('III c ;\d\i~(>fy Council sl.r.l! l.e
paid such <.dlow:lllces[rom the funds orthe Bo;)!" as may be
prescribed."
10. Amendment (If section 12of Bihar Act XIV of l~f:;G.-·For sub­
sections (I) and (:') pUcction I:' of the said Act, the following sub-sec-
tionsshall he ~U\h(:!III\'d, 11:11:1.:1\·: _.
,,(I) The llonrd ~h:dl !J:1Vl' its Ilt',1l1 unln' at Pntna and subordi-,nate Olljc\~s at such other Jll;l('l'~ ;I~ the Statc G,'\ ernrncnt
may by nbtincation determine. •
(2}(i) The Board shall meet at such time and place and every mce-•ling of t.he Board ~hall be slIl11ll1onrd ill such manner as ITJ;lY
be dctcflIlined by regulations made by the Board:
Provided that the Ch:linn:lI\ whenever he thinks it 1112)' call 5pC­
eial rn("clinJ!~.
(iil Every m(:(~(ingof the Board 31~d its committees ~h;illbe pres­
cribed OWf by the Chairm,:ll and in hi, :lb~'cJl(('tLe :ncr;.h r'.
present shall elect one of their members to prc5ide at (lie
1l1ecting.')
11. Amc.:nc1ll1cnt(,f section 13 of Bihar A('t Xl\' of 19::6.·- For ~ub­
~C(;lit)ns(1) and (7) ?f~cction 13of the ~aid Act, the followinl; ~ub-~t'('·
(ions ,l1all be sub~lit':lI((d)n;lllicly
"1.'. DI5~oltal()n of the noard.-(I) 11"HIany lime the Slr;te (it'-
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:,1') lhe j"l):lldhus, \I'itllf'l!\ ]t',I'()!ldhl,' (au~c c.r t ~Ll1St m:llk!\1.
f:,ull ilt 111('pci loi mnncc or ilS c!lI\ics or till: rjis<:k'I!:(' ('t~
Iunvt ions, impose.' hy or under this Act, or C'Xc('cJcd~\
abused its P('\\l'I~:, I'l" {\
(11) circumst..nccs !I;II'l' ',() :11i..cn thut the l\('ard IS rClldc~\
lI11"Llcor 11\;I)'!>V 1l'11'!t'I"l'dIIn,tilll' til dischClJ"l'Cil~; runc'id.!t:_.
UIIdcr 1his :\ct, (I r L
(c) it is t)f,hcr\\'isc ('\j'L'di"liI «r nC(l',';IIY 10 d;~;~L)hL~11.('t;1'''~:
the State GOIUIlJllCnt mal', [vv 11t>liJ"icatie'll III the ('Hiej;,1 C;CI,(t:;
dissolve i hc Board :IIHI ;kl'l:lll d tklt the dut ir:s, powers anl-l
Iunctions ()I the HO:lld'11,,11,durmv die perine! of cli~"()hlli()r:
j -._ _ 1 ' • nlll' pt'l'iOI Illl't" ('\('1', [\('(1 :11[tl ti[,ci';,r;'cti I'V'\lel! pl :'~Cllor a;;i
,dWI:1Y, as ,m;[y Ill' 'I't't I![( c! II[ u..li'.'IJi:l "I i,.n. , 1:(~') Ihe St;llt: Govcinmcut lll'ly lL'(I)mtillitl' i l.e 1',,),ll,1iJl;,C"Lrl:;!n~.
with the provisions of ~l'('ii(lll .\, Ii
I::'. lnsl'ni(ln ora !It\\' ~:('l'liun 13/\ ill l;ilwl .\ct ~'~I\' l)l" 19:'C.-!:11
.\fln SL'l'li,)11 r; "f tlil' s~lid:\<1, 111('1,)111)1\illg :,('('l_j("ll ~!Lr:i he lll~,t:ll('\:
!lamely : ~ti"1,)1\, I":IT,'(I()I' till: d,,-,,,,llIlll'll ,.(' Iht: IltJ:llli,---(),. (he Buari/
Cl:,loirl!!locxi,1 [l\' <11~",,jllll',-'Jlllll(!I'1 s('Clioll 13-- 1
Ii) all pn);llrli('\ :111(\fllnds Wili','1i iIliIIl('di;\lcly j)(,j'I)J(' til<' S;lij
date werc ill the [l()ss(:~si')11 01the I;nard j'oJ' the' PLllpt)S'
of tbis Act sh;tll vest ill tht: State Government;
(ii) all lIlClllbc;:; :;11;:11\,:lI,",dl' (!j'lice ;IS J1lLllli"~rs (lethe 13(l;!r.!
"'I (i
and
iii) all ri:.'llts, tll"i;':Ili'>!I~' [nit! ii.:l,ilitics :iIlClul::tl!' ,IllY liabilit:
lllltil'!' any t"'lill',!ll' ,,),till I:'):!I.] ~L;t!1Ln,'n:L: till: 11:;111
()bli)~;,ti(>lF,:tIlt! li;:bJiJli(:; (I!'t:ll: SLltc (;"\1 J'1::li',:l1l, '
U. 'AmcntinHllt 01 SCl1il,II 1,1 ui' Lihar I\t~ \IV "I' IS:'(,.·,fu
clause (b) ofsulJ-scL:tio:1C'.)ofscctiol) 1-101'Ihe ~,Ild ,\et, tiI..: j'olll)wi:l,
Ci;lUSC shall be subSlituted namely :- ..
", b) tLl help pcrs(1!l~ or assol:i;lti"1l of j)cT;()llS by 1'10\ idill~ tbcr
\Iith I\l)}'f; ill Ihe'ir 1l1)lllcS .1nd tn ~Iive lilC'lll fi1l3J]cial as~i~
LIllce ill tlie :li;:]Il' (Ii" 1');1n:; ;11,<1 rr;illls j'1 r :iJlY (1f the PUl
pOo'cs 0(' thi:; ALI 011stlCilIC"Il\'i :tlld Luudi!iom a, Ill:,)' fJ'()J:
time to tim<!be laid dowll'--
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(i) by the Conuniss ion ill case (lil(I,'II' ~1:1<1:.I .uu s ::i\ cn Ly [JIG '
Board uut ott hc J"llnds I"l.'\li\,'<I ,';llill \;ll' (',',1;:111', 1,11:
(ii) by the ~;tatc Cl)\( rn rmn t III '::1:,,<' "I iu:,rlS ,d!d ,','::nl; ,::)\l::1
by the Board out of till: Iuu.Is received from ihc State Go­
vernment or otherwise and sucl: terms :\Ild conditions may
also provide lor tlie rcco vcrv (Jrthr Ioans lC'gclhcr with
int crcsis tucrco n, Ii' ,111\',01 IhL' )'1 nnts.'
]:1. Arncnclmcu t lIf ,ccl;,'Jl 15 of llJ!I,,1 ,\,:; .'\~I\' ,'i' ]lj,.,;, ·I"lf
clause (iill of scct ion 1:1('I' till' ~;:Iid.'\l', til<: Il,III)"\'il::: ('I,:I!'('~ -'::::1 he:
substituted, na mcly :-"
"(iii) 10 cm cr tnto any coiu r.rr: r(J i hc I'IIJI)l)~C cI tili' .vrt,
and
to do all tbin,"s neccssa ry ill rhc ftJrli1cnlnl'c (If ihc objects
of the Al't."
15, lnscrtiun ofnew ;;cniC'll 1:','\ ill l,ill"r Act :\1\' ()f I():;,:_-_.
(iv)
After section IS oj' tile said .\<'\ tile f'()ll,)\\ ill!'. 'eC( tio;1 "helll ]J,' ',l'l [I., d.
na mrlv :---
I C(,n,tillltioll <:1~Iall<iifl~' l'in:111('l' (,'rJ>miltc(.,,· '11<"
B();lrd 111:')' cO]lstitute i"J'oJn ,lll1l,I]!'SI ii'i 1ll~'))~1'; :~" ,I
St~111dillgFlll:ll'iCC COlllmiltee consisting ortlte fllll,'\\ illg
l11cmbns ;--.
the C'h:linn:lll,
the Chief' b:CCllli\(~ O!iiccr, ,llId
tIll,,'\.' mcrnb,:r~ ckcl,"d Il()lll :ll1Wll,",;i tl.c !IIC!i,hl:~ oj'
thc Board,
C2) The FJll:1Jlei:ti '\d\'i~n It:>lhl.: 1"',,1'<1':I,';! I,,' ,I j'l'II1!,:Lllll
iJl\ ilec to the St:loc!il1,I' I'II1;lJjCC Cl'lllm:t\ce,
(3) The SI;IJldilig Finance COlllmittcc shall cxCIci~c 5t!cll
power.; :Ind jl(':'lorlli ,~\!ch f\lllctiClns leLll ill,; 10 thc
liIl"nccs of tIll' h;;:1 d :1" 111:,y be \!d\',,~;!l(d I() il hy tlie
"15-/\.
(i)
(ii)
(iii)
BO:lrd."
I'" In section ora new ~cl'ti()ll J~)BIll JI!l!:il' .'\It :\1\' ,;[ J'}5'
:\11('1 '''(.'Iiol) 15,\ (if tll,: ~aid 'Ad, the: fullowing IleW ~.('l'li(\ll :·ILLll be:
111",('1 ted, n,'lTicly :---
"]:)1$. General powers and fUIlClll)J1S of Clt;llnn:1Il, llll:llli)cl's,
Chief Executive OfEcer and Fin<lnci:.ll Adviser,
I
:l\,..'

•• \;1 @<i3.,"··-1· ,
l
. {
(1) Chairl1l'nn-Tllc Chairman shall': be rcspomiblc for lLe" ,
proper functioning of the Board and the implcmcnuu ic.n
of its decisions :lllt! discharge of its duties :111<1functions
under thl' Act an.l, ~h:dl exercise such powcrx and dis­
CII::l1'(' such fUIII·til'll:: :I~ 111:1)'be 1')("\.'lil)«\,
(:~) ]\1(,11,1,('1" .\ liJI lld,t'l I,t I!". ::1':11'\ ,.k1l1 1I: entitled to
FILl' ;),Irt in tlu: IlJ\'l'I J"I" Ill' LJIC BI):lrd, till' l\li';i>'11 y
COII1)eil and SIIl:h C()IlJIIIII\('C:, of lill' LU:lr(! I,d \\ hic}. he
is a member,
(3) Chief Exccut ivc Oflicn--·Thc ('Ilier ExcclI;i,·c Officer
shall he the chid' t'x~'cuti\'(: of the BO:!lel.md ::kdl lINk
under ovrr :Jil :II[WI\i")(1Il (,r11l,: Ch,lilln~l!l. He sha ll
J't'JI',,'!"lll ~·tll·L ['111)(.1;'.11:-- ;\'jt! ',!.,~;!l \~'~( ~ .: ~l:'!1 r'C'\\lr~
;I~, IIl";' be ]'11' \ I il,C(!, j It- ~h:t!1h' 1\,:1)1'!h:I,ic: fL,! illl­
pkllll'lItint 1111'(\1 ('i;,],'I\:, ",reli( 1-,"<lld ,;I II it,; CI',J1lllli­
u ccs and shall cxcrc isc all C«(iJ1]jnislr;I\IVt po wer, in dis­
charge of such rcsponxibilit ics,
~4) Finallcial Adviscr--Till! I'inuncia) 1\(1\iscr shall ~l,hise
the Board on mau ers of po licy rcl:lling to receipts and
('\jl\'lidilUll' 'IIII! ;·11<1:1rx rr ri: L' .'\it'll r"\'.cr:; ,:LII cll,cli;lr.
l'e ~\J('hdUlie, awl flll:cli"II'i ::s !II.:.' III I lel-clih:d.
17, Alliendmcnt OI'~lClillh:21 ()jl:;L;,J' ,\(\ >~IV1'1 I:J,(---l'tII sl:h-
5ert:U:1S~:I)alld (:1)ufsvctil)n ~:.!ort])e said 1\0, the 1"llol\in", oIJb,~,'c­
tiuns sl1;111respectively be substit\lted, namely:
.e(I) The Hoard shall ha\'c two separa(! funds to be called
the "Khadi Fund" and "Village lnclu,trics Fune!' nnd
;dl !'Iall\S and ;{dV:lJH'I'S made to the lund", Irolll lillie
(0 tim!!, by (iiI' St;lle C;l'\'l J !IIlIL:J!1 IT l,y :ile ( 1)!llllli''ii,'n
lor (he purJlI);'~d,r dl'\l'J I'l'1I1('1.1 (II' [<IJ.;\'· "1'
IOPl1l'·'lltof \'illare industries :tnd all utllll
the Board shall be crcc]ikci to tIll! 'K]J;\Cli
t'1(: I:,:I'"
iTCC1J'tS l!f
Flllld' or
the "Village Industries Fund" as the C:1Se may be :md
all payments by the Board for or in respect of "Khadi
or Vdlage Illdustries sh:lll h\~jl1:lC!e from the appropri­
:Ite fund,"

·,." .. "
\ I)
"(d) Tile accounts ofthe lio.u d .>llall', be oIKrilll't.i \llll,)!] Icy"
such oIhccrs of the 1I(1~11d j oiut ly or indivic'u.illy as it
may authorisc."
18, Subst itm ion (l1'new ~l'Clillll 1"1 S''('tilill :', lIt HILar /\,:t ::(IV
of 195G-For svctio n ~~?orthe s,lid /\, I, till' r,)liowillU ~(,Clj(J11~,It,111he
substituted, namvly :--,
"27, I\IJIlu;d J\tjlorl- (I) 'I Ill' ]\",ll(] ~h;"i ['I ('P:lrc :l11(1 Ior­
warcl to thl: SI;t{e GU\'\'rlllllCIll ill ~;llch 111;:nI1rr dS Ill; Y
he jlfcscrib,d, :111anuu.i] rcport within three lllol1ths of
the end of the illl:tllcial )'l':1I', !'.ivillr;;l COlllplete account
of its activilies during I Ill' pin io u.. fill:JIICi,ti year.
C:') Thl: irpo rt . rcccivcd by ilu- St;lll: C;UVt:rlllll['llt under
sub-scct icn (J) s]J:t11II\' hid helOll' l'lllil 1~1C Ill)l!SCS (If
the SI;de L(Ti~liltlll'e liS ,(lOll 11\Illily be IllhT It is rert-­
ivcd by th« St.uc (Jll\llllllllllt.
19, Substitution of 11('\1' sccuon IlII SlTI1(lll :;u1)1 I,t]l;q' /\(,1 :\1\' of
19:)(;," For ~,t ct ion ~(l or tile s.ii d Act , 1111' lpiiu\\ Ill): 'I ction sh..l: l c SUi)­
stilUtcd, 11;II11el)':' -
30, [)jll'I'liuII I'),tllt' Sial" (;ll\lJ'rillll 111- III thc dl,c!J:il!'C
of ils flllICtil)I1~, till: B'):I!'d shall bl' !;'lIidt'd loy'1:cl1 dill'l"
tiolls and illstlllctiuns ;IS Illay be )-,i\'(:n II) it, 1'1(,m lill:e
to tillle, "by the SUltl' (;U\lTIlI1Il'llt,"
:0, 11l~l'rti()Jlof' new sl.'cliPIl 3'1\ ill Bill;l!' ,\"1 :\1\' of l'i,'I".". AI'II r
~l'ctit\1l ~2 of the s:lid ACI, the (ull,,\\ illg seclion ~h;ill Ix inSCI'ted,
II;l1Jll' iy
"321\. Sums due to the 130:11d rccovl'J':lbk :IS Public cicl1]:lnus
---(1) Alii,1ans <lId gr;lllt under this I\cl, all :l1tnl'st~ if
ally, chargl':dlie thereoll, all misilppiil'd, 11li,ulJiiscd or
UIlutiJi~('d grants m:ll!l' l!nder :I]]Yan!'CCl1ll'l,t t'\pr"~:-td
or iJl1plicc1 O[ ()th('J'w;~,', and CO~I, II' :111)" illt'lllTt'l1 ill
makinp or rl'l~u\'l'J'ill!~ tilt' same, 1\11('111('[' hdlJIT o!' <lfter
the C\)lIllllCIIU'l1lCntof IIll: Bih;l!' 1<11:"li alit! \'ill~lg(' 111-
dt'l~tlil's (;'\IIICIl(iIlH'liI) Oniill;lIlCl', I')l (j (1\lh,q (lldin;lllc"
III), " U( 1~11;(1)shall \\'Illlout p!'cjtldicI' to allY (',tiler IC-
1I1C<lyprovided l!yLIlY,bt:recovcr:lble until:!' the Bihar
'.._

• ( J()
I,
,111<1On'sl l'ul.lir nCll);tJ~\b 1(.(,\)lcry :\n, l~ll'i (Bihar
& U:'i~oa {\(' IV M II>J.~),
(2) If any qUCStill1'i ;lj;Sl'$ \\]1(,1111.'1' a suni is pay.ibl« 10 the
Bo;:rcl within 1111.'mcaninp of sub ,( rt ion (I) the some
~ll:t!1 bel r"ki'll·d III the Dir,ctor (If lndustrirsv Bihn r
11']10 shail ;:1'1(1 11!:I],ln~) such l'll'iuii\' :i~, Ill' J11:I)' de-ern fit,
.111<1a li rr :';\-,1:)' 1111' r"1:,1" I':: 1\ 11('111 i l.c >11111is :tlllTld
to ])(' ],:I\:d,]( i,ll t'f !1(JI: uuit v IIi' })Ci'I" hc.ud , Ike i.ic tl«:
qlJc~\il)ll :111d lus ti""j"(JII thcrc..., "h;,I] b,' Ii :I;d :Iell SI\::11
not he:caJled ill (jl'I'::tiuIl ill :Iily c.nurt ol' l.r,v.
Explauntion-i-For the purpoxes 0 f this sub-section, Director of
lrnlusuics !lll':IIIS i hc DireClor cfIurlusuic s (\1' the C;o­
I'CI'JlJnl'1l1 ol'l-:ill:lr arnl ill('l\!d('~ ;1111' jJ('J'~(;11 fll't helow
Ill,' r.u.]. 1.1'.1 1"'1'1i1' !l!III'I(\I' 1,1111(111,II'i,,: c-r'1111' (J,),
11'1111111.'111 I,J'I;;}I:lr II h.ru i h« 1):rerll'l (,I' Illll'i~'lli(', ]l1"Y
/ oI\!tl](l] ;~c·1(, I;,'j rlllll( \, I' JIIIll' ions ::1 ti,:~ h,'Il;:}1",
~'l, Au.cnd mcut o! ~"ll;I'1l :'; t)J I,ih;:r Art :~I\' -r 1')'1) :'\;1"
sccrions (I) and (2) (l!'snt:,;ll :;:~<,i'the s.J'ti Al,t ~k"} ]l,: :JJIll.lllkci d~
rl)}lo\\'~:--..
(i) 1:01' ~\\b-"l'tlilJ1 ,-I" \,e'\'(.lil\11 ';3 of lilt' :.::id ,\(t (he follow,
il(~~:"tI)'~IC"I'" 1:.,1iIll' ',ltI",I'tutl'l1, 11;1111(1),:
"(1) Tile ~;t,IIC (. oill\:I'i]J!I( Ilt Ir,iiY by 111')lii'!I';llioll in I he (lfii-
"i:l} I'll/,ell., 11::,kc I \I:I~~' i0 gi\'l~ (11"1 t [(1 tl:c: PII)\ ,:;i"II:'
,,1'this ;\1'1,"
(::1 (:1) For CLUbl' (;la) or~llb-~,l'l;lil)J1 )) \,1'5(l,!I,)ll :;:-; orIIIG
Sitid Act) Ille following cbuse shall lJc SliIX,1 itutnl,
namely;--
"(:t:I) till.' llllll' "f' ollll'\: :llld 1111' kllll' .llld llllldill(lllS or
SCll'il\ "I' IiiI' J'iII:: 1l,.-i,t1 !\l:\H:r 1,1' the l;o:lJJ inclu­
din::;I,I!; :,,!l:d il'S dlHl ;JlII'\\ ,llil'C, II' l'l I;ticlII,' ililll l'y
the I;I(:>Iti,"
lb) [or c1aucc lee) of l)lIb ~C';lil)i1 (') or~CCI1()1l :,'3 "j \11',:
~;Ji,l An, tIle following cLlu~c: :,llall be ~ubs[i[utcd,
namely: -
.'.' F~' ... _':

.,
_j} \.
11
",','l \ the ]>('\\1'1 ,.11',1 .j,",:, ";,ce I.',\,?rcj,:,'d ;,"<1J;c'rj'OJlIll'd
bv ~h('Chi,'1 1\,', lit il ( (11;:'':''1 :,Id t!i(' 1'in:lIl(i:1I ,t{il.
li ..;(.'1' ortlu: 11".11<1."
"., !\llIcndmcl1t ofsccr ion ,H ,-.I' l;ill:11' /\I't XlV "I' j~)'.I;, 1.',)1'
clauses (b) <Illd (c) ()rsllb'~(,l'[i')11 (') ,lI' ",','1:"11 :',1 1'1 111I ,:Iid /\, I, Iii"
('ol1o\\'ing clall<C, ~h:ill be ~UhSlill'Il',L 11:11'II'ly
(it!>, ICf1l1Ircr:lljnn. ;dll)\\,:J}I._'f'~ .'Ild .tllll'r C!'li lill{1Ji\ (II -rr vu«:
"r 1'1,IllhclS ,.[ IIIl' ,[:::1' (I' th' 1:'):11'<1,)[111.'1'Ih,111 II,,'
ChicI' [,('cu!i\(' (illil'l'J :I! ,; lli,' /"ill:llI('i;:I !\(]\:i'l'T' of Ihl'
Jhl:1ld, :lIld
(c) functions and dUlil's (r rlu- :1lC~r,hl'rsof the ~tilfr (if Ihl'
Huard other tllilll the (iJi,-[ EX(Clitil'c Ofiicc r anr] till'
Fin:lll('i~.J ,'\,]I'i"I',' of l lu- j ::, ,I",
2~. I{cj)cal and snlillgs, ·(1) The Bi',,,r Kh:\di and Vil!;I!'" Indlio;.
tric-, ::\mcIHlI1lCIII) Oldlll:iIHI' 11':-'1,1',1':11 I i;ti!1,:II,,1' i.o. :" 11);;1)l'i
11l'l'l'I'.1 ','pcllccl.
t:"1 ~')I\\'i"I'l;indillg '11,h IIl'l'~,1 r : -,11;,:1,' ,;I1IIC' Ilr' 11'1 .u :i,,!)
t~,k()) in 1'\;l'lci~,c of ;11)\' P,)II',:'l' ....'nr,:'J," i \' '1)' 1::I,icr I"~ ,:r:d :In
shall be del'med to h:'IIC ilCCIl"I')IlC or t:.lU"l III tile ('>d"IC:SC oj' pOlVas
conlerrecl bv 01' lind!']' tllis nct ,1S if Ihis ~!Cl W:15 ill r'lee Ull
the d~IY011which such thillg or ,IClion \\',I~ <1')11('(ll' taken.
F!Jr or:~llli<;lI~!, t]("clop:IJ" ::l1d rl",lll, ( :1:' 1<1,,<.Ii,I, \';11::::, 11,,:1,
stries in t]1e State 01' [lih:Jr :lf11! for COIlS! ill!ljl1f! :, ]-;o;lld to c1rry out
the 5aid objectivl's, Bih,n Kh:lcli & Vilbrc lnciustries :\CI, 1~1~6 IPS
promulgated. It is the 1't!sj)oJ1sibilities of Kh:ldi &. \'ill:i~e ]rJduslril's
Commis<;ion of India, which is ;;)50 a t:()IIX)I';I(ion constiluted under
ruh:·()1 ofKh:l(:i & Vill:I,,<: Il1dll'tli,~~ :\CI, 1');'(' lu lincl(lp Kh;,c]i :111<1
Villapt: fTldu\lrivs iJlIr:di:! in 1)1.11111['(1JlI:I!1l:CI. 'I'!-:> C.'JI;JI::,~,jl)" II hile
implcrri('lltill~~ Iheir n\\'11 scherne. ::lso 1)l'('I'j,lc !'und, Ihl' :;t:l1C r-(Ii::d, ,I,
Village rlldu'[ri('~ B(\:tr,l (or r:-II"':ing ii,S (,ll_icl'{in ~ B, (;!ll:-C 'I \\:!, II
new schelllt', mallYclifliculties :Ir,)~c fl'(\111time to tillll' ill !,jlill~~ p:;wli,
cal shnpe to the programme. It \\,:15 felt th:<t pn ~.:llidc'llCC 1'( I<.L<ldi ,\:
Village Industries COIllmission necessary ;lnlcncllllcnt :;hoi.lld be madc

•{ !
..
"
( 12 )
in the prl~q'nt !\ct. ,so tklt (he P,C\;lnJ (,;11\ be CnlPOWl'Tcc\ to recover
their debts S: 0111er 1,,:111' \.i\'-cLand rcVCll\IC '(\nc\ t o prc~cnl th(:i1' ann?a\
r cport s b,rmc Ih' mcm be>' of I hc ,n"'" .\' sc m bIy " C",,,,,.; I. \t ,;.",
l1l:Cl'<;sary to suit;\bly ;lmCl1'\ the ;\ct, Bc',i(ks ;\!1ic'ndmcnb rcv<\\id:lliol1
ot thc ordinance h:l~ heen m:\l\c from tinll: to time to met:! the ubi,cci-
yes as cnvisa~~cd,To get the a\WVC'aim, S: ()\)jcctivc', th(' ordin:lncc \\';\S p'v~ili(hlt<1
hy the Governor of}',i\1:1l'from time: I() lin\c to ~:ccp ihc rtl1<:~ info[CC,
The last rcv;,lid:ltiop was made 011 22 :-\pril, 1981as ordinance, 1~'S1Clnd
again Ior publl"'llon I' II" bee" "nt ou \2.'.01 Iinongb I"w Dlpl\. Thl,
is the aim of this Act to substitute 1\1(:I'oone:! nrdin"ncc into an Act by
the L('~~isbtt11'cof th(~State of Bihar,
" \
\ '
I
\
:....... \
\
"
\
~""_'

• ~51x ~,{Cf)I\!
\j dlJI ~'+flTf
; . /
Fc1~lJ ~ 51\! ~ ~ fI'reF",I fc1Cf)IfI ~rr:r~4<mi't
3~- 2006 CbltfRT 16 ~ 17 ctl·~-mcnTf1x¢lx
am ~ ~'l.:q;:rr fc1CfJfff~ em->lflll41l~d
cr}'{~· -qcf3T~--"ff(q)P{ }:fef.;r(Hospitality Sector) cn1
P.P.p -qfur1\JFTI~:~l 3lf~~Cf m ~·ff~ if,
Infrastructure Development Enabling !~ct, 2006) 01"]"11f~(rr Tf<TIt ftRN5

fi'xiF11 "filll~:<fcf)l~ (Enabling) ~, 2006 ~ t:rm 16 ~ 17 ~
4. 3m:::rR+-:!31'{ixiFll RlCf)lfi ~ ~ Empowered Committee ctI09
1iTif2021 cpT~ ~ ~ cbf'SCf)1-4 ~-'{ifCf)lx ~&T?r(Hospitality
(Hospitality Sector) cpTP.P.P.-qR\Ql\J1"1I3lT~ ~ fct<n\J1Till6I
5.

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-FcPm-crrm~ $flct>1\>IfdfB1fq ~ fl'<Cf)1'< ~ WTr ~ ~
a In Irh_ rt '-I I 'J-<,I '1 '-1' .-( /_ \ )
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riorio-s(rro)/3!Tll\5T(EnablingAct, 2006)-04/2021
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(~O ~ 333) qe ....,~, 19 ~ 2023
~
19.2023
tio ~OvfrO-01-04/2023-2898/ttvrl_~ ~ m am~ CiiTPI"1~~(1 ~.
fvrntR~ ~ ft.rt'fIi15•. 2023em~ ~~ l ~ am~~ ~ ~ "t~ ~ f<t;m
urrnr~I
~-~t~~.~"tf'?:~.
'ffiCJiRt 0 I

2
[ftm 31Rlr.t4'109, 2023]
311t11'<'1\0~ ~ ~ N;!td~i41) ~f'R) 31Rlr.t4'1.2023
~~~~~~.2006~~~if;~~1
'lfffif-~ if; ~~lh'Hij 'lffiT-q~ ~ f?ri:Il"'l':j:g<'1amP1""'lRtr&d ~ -q~ ~ m:-
1. ~WWI.~~~I-
(1)~ ~ ~ ~ ~ ~ ~ N~iiI~41)~)~.
2023 qm \JIT~ I
(2) ~~~~~Wrrl
(3) ~ ~ wmr~ ~ Wrrl
2.. fltm 311t11<'t6lRlRT ~ ~ 31Rlr.tzr'l.2006 ct 311'f(iftV (Ii) (ili) -q.
lllTIf;A1- \lim 31Rlr.t4Q ""i;311'tt~"jV(II) (1!i)~ f:I..,Fc;if&d "5;m ~ fcRT\;ffl)TTT:­
.~ ~"ffiffi ~ ~ ~ ~ ~ mm ~ ~ ~ ~~ ~~ ~ ~ am~ 3TCIfUct;~ ~ ~ W1R tR qR~'I\J1"1I3ltct;~
~~I"
19 ~ 2023
tid ~o"G\)O-01-04/2023-2899/~-ftrn ~ m &m ~ 3l'R~ ~ &m
~. 15.~. 2023em~ 311t1I~d ~ ftrcr;m ~ (,=;!tilFc;i'41)(fl',r)f'R) 31ft1r.t4'1. 2023
(ftm ~ 09. 2023)"<fiTPt""1~f6d ~ ~ ~ ~ ~ ~ ~ ~ {Rl ~ ~ \iITffi~. ~
~ RR "$~-348 "$m (3)~ ~ \)<ffi ~ "<fiT~ \l11ITit ~ "qfO"WBIT~ I
fm-~ "$&mY~.
~~~.~~~I
(BiharAct 09,2023J
BiharStateInfrastructure DevelopmentEnabling(Amendment)Act,2023
AN
ACT
FurthertoamendtheBiharStateinfrastructureDevelopmentEnablingAct,2006.
BeitenactedbytheLegislatureoftheStateofBiharinseventyfourthyearoftheRepublic
ofIndiaasfollows:-
1. Short title,extent and commencement.-
(1) This Act maybe calledthe BiharStateinfrastructureDevelopmentEnabling
(Amendment)Act,2023
(2) It shallextendtothewholeoftheStateofBihar.
(3) It shallcomeintof~rcewithimmediateeffect.
2. Amendmenl in Schedule-V(ii) (a) 0/the Bih(lrState lnfrastrllctureDevelopment
EnablingAct,2006.-11,eSheduleV(ii)(a)ofthesait!ActshallbesllbstitutedbyIhe/ollowing;­
"Governmentownedlandwouldbe providedat concessionalleasechargesfor
projectswhereownershipwouldreverttotheGovernment,withintheperiodfixedby
infrastructureDevelopmentAuthorityfromthedateofgrantofland"
RameshChandMalviya,
Secreltlry.
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Website: http://egazette.bih.nic.in

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•
Index
1. THE IDA (FINANCIAL, SERVICE ANDTECHNICAL)
REGULATIONS, 2007
2. SCHEDULE 1
PART 1- THE IDA (FINANCIAL & SERVICE) REGULATIONS -----
PART II - SERVICE REGULATION AND PROCEDURES --------­
- ~~NEXURE A TO SCHEDULE 1(DETAILS OF POSTS)-------
- ANNEXURE B TO SCHEDULE 1 (ROLE OF IDA)
- ANNEXURE C TO SCHEDULE 1 (FINANCIAL POWERS) ------
3. SCHEDULE II
THE IDA (TECHNICAL) REGULATIONS, 2007
PAGE 2
PAGE 2
PAGE 9
PAGE 17
PAGE 19
PAGE 20
PAGE 25

•
SCHEDULE 1
INFRASTRUCTURE DEVELOPMENT AUTHORITY,BIHAR
INEXERCISEOFPOWERSCONFERREDUNDERSEC66 READWITHSECTION10 ( XXIX)OF
BIHARSTATEINFRASTRUCTUREDEVELOPMENTENABLINGACT,2006, THEAUTHORITY,
WITHAPPROVALOFTHESTATEGOVERNMENT,IS PLEASEDTOMAKETHEFOLLOWING
REGULATIONSTOCARRYOUTTHEPURPOSESOFTHESAIDACT
THE IDA (FINANCIAL,SERVICEANDTECHNICAL) REGULATIONS,2007
PARTl
The Infrastructure Development Authority (FINANCIAL AND SERVICE )REGULATIONS 2007
CHAPTER-I
1.1Short Title and Commencement:
These Regulations may be called Infrastructure Development Authority
FINANCIALANDSERVICEREGULATIONS2007. It shall come into force from the date of
publication ofthe Government Resolution inthe official Gazette.
1.2Application:
These Regulations shall apply to every employee of IDA including those on
deputation and also on contractbasis to the extent that they arenot in contravention ofthe
terms and conditions oftheir deputation/ contract to IDA.
1.3Definition:
Inthese Regulations, unless context otherwise implies:
i) Act means the Bihar StateInfrastructure Development Enabling Act,
2006.
ii) Appointing Authority - MD shallbe the Appointing Authority.
2

• iii) Bank Means a scheduled nationalized bank inwhich the funds of the IDA
may be kept in Savings/fixed deposit account.
iv) Chairperson meansthe Chairperson ofthe IDA.
v) Controlling authority in relation to all the posts in category A, Band C
shallbe the ManagingDirector.
vi) Emoluments means the emoluments as provided in schedule and as
admissible on the relevant dates and may include allowances as specified
inthe Regulations.
vii) Employee means any person serving the IDA on any post with regular
emoluments, it includes those on deputation and also on contractbasis.
viii) Employee on Deputation means an employee of any other department
/agencies/authority ornon government organization or a Societywhose
services areobtained by the IDA ondeputation.
ix) Government means Government ofBihar
x) Inhouse Consultants are the Consultants as indicated in Regulation 15of
the Technical Regulations ofthe IDA
xi) Managing Director means Managing Director ofthe IDA
xii) Nodal Agency for the PPP means an Agency declared to be Nodal
Agency for allPPP Projects.
xiii) PPP means Public Private Partnership Project based on a contract or a
concession agreement, between a government or a statutory entity on the
one side and a private sector company on the other side, for delivering an
infrastructure service onpayment of user charges.
xiv) Private Sector Company means a company in which 51% or more of the
subscribed andpaid up equity is owned and controlled by aprivateentity.
xv) Regulations mean Regulations of the IDA and as modified from time to
time in accordancewith theprocedure laid inthisregard.
xvi) Selection Committee inrespect ofpost means committee ofthat name
indicated inthe Regulations.
1.4Committees
The following shallbe the Committees under the Regulations:-
3

•1.4.1Project Appraisal Committee (PAC) formed with the approval ofthe IDA, and
shall comprise of
(i.) Managing Director, IDA
(ii.) Director (Adm), Director(PI) andDirector(Finance)
(iii.) Chief Engineer, Technical Vigilance, Cab Secttorhis representative
(iv.) Director (Technical), Deptt ofIndustries orhis representative.
(v.)Additional/Joint Secretary,Finance Department, Govt. ofBihar
(vi.) Chairman, Bihar Pollution Control Board orhis representative
(vii.) Consultant(s) ofthe IDA -tobe nominated by the MD.
(viii.) Head, cn,Patna orhis representative
(ix.) One Representative each from BIA and FICCL
(x.) Secretaryofthe Deptt (whoseproject is under consideration) orhis representative.
1.4.2(a) The Project Appraisal Committee (PAC) shall consider the projects
and other expenditure proposals as appearing in Sec.4.1
1.4.2(b) All proposals will be submitted to the concerned authority having
delegated powers provided for final approval. In case the designated authority
does not agree with the recommendations of the PAC, she/he shall record the
reasons for suchdisagreement.
1.4.3 Selection Committee formed for the purposes of recruitment and
selection for the Category A ,BandC posts in IDA and shallcompriseof
(i) Managing Director -Chairman
(li) InchargeAdministration ,IDA
(iii) A representative of SC/ST fromthe Department of Personnel and Administrative
Reforms, Govt ofBihar.
(iv) Inhouse Consultant(s) ofthe IDA- tobe nominated by MD.
The SelectionCommittee shall select allcategories of employees.However, for
category A, itshall also seek the approval ofthe IDA.
1.4.4 Internal Purchase Committee - MD shall constitute this committee.
It shallclear proposals from Rs 1lakh to Rs 10Lakhs.
1.4.5Technical Committee - shall comprise ofthe following-
1. Director (PI)
2. Chief Manager (Technical)
2. Chief Manager (BOT)
3. Chief Manager (PDA)
4

•
4. Chief Manager (PPP)
5. Chief Manager (Legal)
6. Representatives ofCII/BIA
7. Inhouse Consultant(s) ofthe IDA- to be nominated by the MD.
MD may reconstitute the above committee or add/deletemembers.
Chapter II FUND FLOW ARRANGEMENT
2.1 Funds ofthe Authority
The fundsof theAuthority shallconsist ofthe following:
• Grantsreceived fromthe Government of India.
• Grants-in-Aid from the StateGovernment.
• Fundsby the GovtDepartments for carrying outspecific projects under
Plan andNon planheads.
• Grants and donations from trade, industry, institutions andindividuals.
• Receipts from disposal of assets.
• Receipts fromUser charges, concession/consultancy fee etc
• Interestearned fromDeposits.
• Fee andpenalties levied andrealised.
• Income onmanagement ofAssets.
• Income on execution ofprojects for GovtDeptts, Govt agencies, Local
Authorities ofthe State(s) orCentral Government or any otherprojects
entrusted orobtained through Competitive Biddingprocess or
Negotiation.
The Authority shall be allowed to charge a handling fee (Establishment Cost) not
exceeding @ 5%ofproject cost from such agencies/Govt Deptt asmay be decided
by theMD.
Chapter III - ROLE OF IDA
The IDAmay, with regard to anyPPP Project
• Work asa Consultant
• Render Advisory Assistance
• Approve Projects
• Execute Projectsundertaken through IDA.
IDAmay lay down regulations with regard toprocedures, user charges,
penalties etc inrelation to PPP Projects. (Annexure Bto ScheduleI)
5

•
Chapter-IV FINANCIAL POWERS AND ACQUISITION/DISPOSAL OF LAND,
BUILDINGS ETC
4. All proposals goingto Authority must necessarily be approved bythe PAC.
4.1 Powers and Procedures
i) The IDAshall also laydownprocedures for exercising financialpowers to its
various office bearers.(Annexure Cto Schedule I)
ii) The IDAshall also lay down procedures for acquisition ofland, buildings and
such other assetsbypurchase orotherwise, including their disposal.
4.2 Powers ofthe Managing Director
The Managing Director shall be the executive head of the IDA and shall be
responsible for proper administration of the affairs and funds of the IDA and
implementation ofvarious activities ofthe Authority under the directions and guidance of
the Chairman ofIDA. Forthe effectivedischarge ofhis functionhe shallhave powers to
(a) Constitute steering group for eachofthe project components and functional areas.
(b) Constitute atask force,comprisingheads ofthe steering groupswhich would
function asa cohesiveteam forachievement ofthe objects ofthe IDA.
(c) Prescribe the duties of allofficers and staff ofthe IDA.
(d) Exercise such supervision and disciplinary control asmaybe necessary.
(e) Coordinate and exercise general supervision over the activities ofthe IDA.
(f) Conductmeetings ofthe IDAandkeep arecord ofproceedings of thesemeetings
inaccordance with the Regulations and.
(g) Discharge suchother functions as maybe assigned tohim bythe Chairman in
furtheranceof the objects ofthe IDA.
(h) He shall exercise financialpowers asmentioned in 4.1.
4.3 Powers of Chairman
(a) The Chairman shallbe responsible foroverall administration ofthe affairs and
funds ofthe IDA andimplementation ofvarious activities oftheAuthority.
(b) The Chairman shall chair allthe meetings ofthe IDA. Inhis absence,the Vice
Chairman may chairthe Board ofthe IDA.
(c) He shall exercise financial powers asmentioned insection4.1.
(d) Chairman shallhavepower to coopt suchmembers inthe IDA Board asdeems
fit.
6

• 4.3.1 (a) The financial powers of the Authority, which have not been delegated
to a subordinate authority, shall vest in the Chairperson.
(b) Unless otherwise provided by any special order, it shall be within the
competence of an authority to exercise the financial powers delegated to another
authority subordinate to it.
4.3.2 The Chairperson may approve of any activity in anticipation of the decision
of the IDA and seek past facto approval on the same from the IDA.
4.4 Review / Revision of Financial Powers
The IDA may, from time to time, review and revise its own procedures and
financial powers of the office bearers of the bodies of the Authority laid down as per Sec
4.1 above, if considered necessary.
Chapter V FINANCE AND ACCOUNTS
5.1 Basis of preparation of Financial Statements
The Financial Statement to be prepared on the cash basis of accounting and the
applicable accounting standards issued by the Institute of Chartered Accountants of
India .The financial records and accounts of the IDA shall be maintained in the forms
and registers as prescribed.
5.2 Bank Accounts
The funds of the IDA shall be kept in a Scheduled Nationalised Bank.
Chapter VI AUDIT
6.1 Audit of Accounts
In order to have a satisfactory financial accountability it is essential to have an
effective audit system for IDA.
Audit will be of two types - Internal and External.
6.1.1 External Audit
The purpose of external audit is to opine whether the financial statements of the
IDA represent a true and fair view of the financial position as at end of the financial year
7

•and of the operations for the year ended on that date. External audit, for the purpose of
the submitting audited financ

Excerpt shown. Open the full act in Lexace.

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