/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
13 13 13 13 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 11 11935 935 935 935 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 333 333 333 333) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 33 33 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2013 2013 2013 2013
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
3 ebZ 2013
la0 ,y0th0&1&16@2013@yst% 77—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 27 vizhy] 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]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 3 /uni092E/uni0908 2013
fcgkj fgUnw /kkfeZd U;kl ¼la'kks/ku½ vf/kfu;e] 2013
[fcgkj vf/kfu;e fcgkj vf/kfu;e fcgkj vf/kfu;e fcgkj vf/kfu;e 44 44] 2013 ] 2013 ] 2013 ] 2013 ]
fcgkj fgUnw /kkfeZd U;kl vf/kfu;e] 1950 ¼fcgkj vf/k fu;e&1] 1951½ dk la'kks/ku djus ds fy,
vf/kfu;eA
Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj fgUnw /kkfeZd U;kl ¼la'kks/ku ½
vf/kfu;e] 2013 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
2- fcgkj vf/kfu;e&1] 1951 dh /kkjk&7 dk la'kks/kuA & fcgkj fgUnw /kkfeZd U;kl vf/kfu;e] 1950
¼fcgkj vf/kfu;e&1] 1951½ ¼bles vkxs ^^mDr vf/kfu;e* * ds :i esa fufnZ"V½ dh /kkjk&7 foyksfir dh
tk;sxhA
3- fcgkj vf/kfu;e&1] 1951 dh /kkjk&8 dk la'kks/kuA &mDr vf/kfu;e esa /kkjk&8 dh mi&/kkjk
¼2½] ¼4½ ,oa ¼5½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk(&
^^¼2½ fcgkj jkT; 'osrkEcj tSu /kkfeZd U;kl i"kZn~ ds lnL;] ftlesa v/;{k Hkh 'kkfey gksxk] jkT;
ljdkj }kjk 'kkldh; xtV esa vf/klwpuk }kjk] O;fDr;ks a ds fuEufyf[kr dksfV;ksa ls] bl izdkj fu;qDr fd;s
tk;saxs fd mDr dksfV;ksa ds izR;sd ls de ls de ,d O;fDr] ysfdu nks ls vf/kd ugha] fu;qDr fd;k tk
ldsxk]
¼d½ fcgkj jkT; fo/kku eaMy@ laln lnL;@ uxjikfydk@f= Lrjh; iapk;r ds 'osrkEcj tSu lekt
ds fuokZfpr lnL;
(
¼[k½ 'osrkEcj tSu lekt ds fcgkj lsok ¼dk;Zikfydk ;k U;kf;d lsok ;k vU; jktif=r lsok½ ds
lnL; gSa ;k jg pqds gS] vFkok mPp U;kf;d lsok ;k vf[ ky Hkkjrh; lsok ds lnL; gS]
;k jg pqds gS(
¼x½ bl vf/kfu;e ds v/khu fucfU/kr 'osrkEcj tSu /kkf eZd U;kl ds U;klh(
¼?k½ 'osrkEcj tSu /keZ esa izfrc)rk ds fy, izfl) O ;fDr ftldks izcU/ku&fu;a=.k esa vfHk:fp
gks vkSj [;kfr izkIr 'osrkEcj tSu /kkfeZd U;kl ds izcU/ku dk vuqHko gks(
¼³½ 'osrkEcj tSu /kkfeZd U;kl fof/k ds laO;ogkjkFkZ vuqHko ds fy, izfl) jkT; ds
vf/koDrk]
¼p½ 'osrkEcj tSu /keZ lekt ds [;kfr izkIr jkT; ds O ;olk;h] tks /keZ esa :fp j[krs gkas(
vkSj
¼N½ 'osrkEcj tSu /keZ ds fcgkj jkT; ds yC/kizfl) f o}kuA
¼4½ jkT; ljdkj ;FkkfLFkfr] mi&/kkjk¼1½] ¼2½ ;k ¼3½ ds v/khu fu;qDr fd;s x;s lnL;ksa esa ls ,d dks
ml i"kZn dk v/;{k fu;qDr djsxhA
¼5½ izR;sd i"kZn ds v/;{k ,oa lnL;ksa dk dk;Zdky bl vf /kfu;e dh /kkjk&12 ds v/;/khu 'kkldh;
xtV esa muds uke ds izdk'ku dh rkjh[k ls ik¡p o"kZ d k gksxk] vkSj blds vUrxZr og vf/kd
vof/k Hkh vk,xh tks mDr ik¡p o"kZ dh lekfIr vkSj vxy s vuqoÙkhZ i"kZn~ dh ml igyh cSBd]
ftlesa x.kiwfÙkZ ekStwn jgsxh] dh rkjh[k ds chp O;rhr gksxhA**
4- fcgkj vf/kfu;e 1] 1951 dh /kkjk&8d dk izfrLFkkiu A& mDr vf/kfu;e dh /kkjk&8d
fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk%&
^^8d& iz'kkld dh fu;qfDrA& tc i"kZn~ vf/kØkar gks ; k i"kZn~ ds dk;Zdky lEkkIr gksus rFkk
/kkjk&8 ds v/khu ubZ i"kZn~ ds xBu fd;s tkus rd] i" kZn~ dh lHkh 'kfDr;ksa ds iz;ksx ds fy,
ljdkj ,d iz'kkld fu;qDr djsxhA**
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 3 /uni092E/uni0908 2013
5- fcgkj vf/kfu;e 1] 1951 dh /kkjk&11 dk foyksiuA& mDr vf/kfu;e dh /kkjk&11 esa vad
vkSj dks"B rFkk 'kCn ^^¼1½] ¼2½ ;k ** foyksfir fd;s tk;saxsA
6- fcgkj vf/kfu;e 1] 1951 dh /kkjk&80 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&80 dh
mi&/kkjk&¼2½ fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk(&
^^¼2½ tc rd jkT; ljdkj vU;Fkk funs'k ugha ns rc rd mi&/kkjk ¼1½ ds v/khu dh xbZ ?kks"k.kk ds
QyLo:i in R;kx djus okys i"kZn~&lnL; iqufuZ;qfDr ds fy, vugZd le>s tk;saxsA**
7- fcgkj vf/kfu;e 1] 1951 dh /kkjk&81d] dk la'kks/ kuA& mDr vf/kfu;e dh /kkjk&81d ds [kaM
^^¼x½** fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk( ;Fkk&
^^¼x½ tgk¡ U;k;ky; ds vkns'k ls i"kZn~ dk xBu voS/k ?kksf"kr fd;k x;k gks] iz'kkld dh fu;qfDr
dh tk,xhs] vkSj bl vf/kfu;e ds v/khu iz'kkld dh fu; qfDr] i"kZn~ dk iquxZBu ds fy, vkns'k dh frfFk
ls vf/kfu;e dh /kkjk&8 ds v/khu 48 eghuksa dh vof/k ds Hkhrj dh tk;sxhA**
8- fcgkj vf/kfu;e 1] 1951 dh /kkjk&82 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&82 dh
mi&/kkjk ¼2½ ds ckn ubZ mi&/kkjk ¼3½ fuEufyf[kr :Ik esa tksM+h tk;sxh( ;Fkk&
^^ ¼3½ bl vf/kfu;e ds v/;/khu cuk;h xbZ fu;ekoyh ,o a mifof/k;k¡ cuk;s tkus ds i'pkr~
;Fkk'kD; 'kh?kz fo/kkueaMy ds le{k tc ;g pkSng fnuksa dh dqy vof/k ds fy, l= esa gks] j[kk tk;sxkA
;g vof/k ,d l= vFkok nks ;k nks ls vf/kd vuqoÙkhZ l=ks esa gks ldsxhA**
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
3 ebZ 2013
la0 ,y0th0&1&16@2013@78@yst% —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky }kjk
fnukad 27 vizhy] 2013 dks vuqer fcgkj fgUnw /kkfeZd 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/kd`r ikB le{kk tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
THE BIHAR HINDU RELIGIOUS TRUST (AMENDMENT) ACT, 2013
[Bihar Act 4, 2013]
AN
ACT
TO AMEND THE BIHAR HINDU RELIGIOUS TRUST ACT, 1951
Be it enacted by the Legislature of the State of Bi har in Sixtyfourth year of
the Republic of India follows :-
1. Short title, Extent and commencement . — (1) This Act may be Called the Bihar
Hindu Religious Trust (Amendment) Act, 2013.
(2) It shall extend to the whole of the State of Bi har.
(3) It shall come into force at once.
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 3 /uni092E/uni0908 2013
2. Amendment in Section-7 of the Bihar Act, 1 of 1951 .- In the Bihar Hindu
Religious Trust Act, 1950 (Bihar Act-1 of 1951) (h erein after referred as the said
Act) section-7 shall be deleted.
3. Amendment in Section-8 of the Bihar Act, 1 of 1951. - In the said Act in Section-8
of sub-section (2), (4) and (5) shall be substituted by the following; namely-
“ (2) The members of the Bihar State Board of the S wetamber Jain Religious Trust
Including president shall be appointed by the State Government by notification in the
official Gazette from the following Categories of persons in such manner that at least
one person but not more than two from each of the said categories, shall be included.
(a) Elected member of the State Legislature/Parliament/ Municipality/ three tier
Panchayat belonging to Swetamber Jain Society.
(b) Persons, who are or have been a member of Bihar Se rvice (Executive or
Judiciary or any other Superior Service) or a membe r of Superior Judicial
Service or All India Service.
(c) Trustee of Swetamber Jain Religious trust registered under this Act.
(d) Persons having interest in management, control and experience of managing
Swetamber Jain Religious Trust of Repute and known for their commitments for
the Swetamber Jain Religion.
(e) Advocates of the State known for their experience i n dealing with Swetamber
Jain Trust Laws.
(f) Traders of repute from Swetamber Jain Religion of the State.
(g) Renowned Scholars of Swetamber Jain Religion from the State of Bihar.
(4) The State Government shall appoint one from a mongst the members appointed
under sub-section (1), (2) or (3), as the case may be, the president of the Board.
(5) The term of the office of the President and mem bers of every Board shall, save as
otherwise provided in the Act, be five years from t he date of the Publication of their
names in the official Gazette under Section 12 of t his Act and shall include any
further period which may elapse between expiration of the said five years and the
date of the first meeting of the next succeeding Board at which a quorum is present."
4. Substitution of Section 8A of the Bihar Act 1 of 19 51. - in the said Act Section 8A
shall be substituted by the following namely-
“8A. Appointment of Administrator.- The Government shall appoint an
Administrator to exercise all the powers
of the Board when the Board is superseded
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 3 /uni092E/uni0908 2013
or after the lapse of the terms of the Board and t ill the new Board under Section-8 is
constituted”
5. Deletion of Section-11 of the Bihar Act, 1 of 1951. - In the said Act in Section-11
number and bracket and word "(1), (2) or " shall be deleted.
6. Amendment in Section 80 of the Bihar Act, 1 of 1951 .- In the said Act sub-section
(2) of section-80 shall be substituted by the following, namely-
“(2) The members of the Board who vacate office by reason of a declaration made
under sub-section (1) shall be deemed disqualified, unless the State Government
otherwise direct, for re-appointment."
7. Amendment in Section 81A of the Bihar Act, 1 of 195 1.- In the said Act clause (c)
of section-81A shall be substituted by the following, namely-
“(c) where the constitution of the Board has been d eclared illegal by the court, an
Administrator shall be appointed, and appointment o f Administrator under this Act,
shall be made for the purpose of reconstituting the Board under section 8 of the Act,
within a period of 48 months from the date of the order.”
8. Amendment in Section-82 of the Bihar Act, 1 of 1951 .- In the said Act after sub-
section (2) of section-82 a new sub-section (3) sha ll be added by the following
namely-
“(3) Rules and by-laws
made under this Act shall be laid, as soon as may b e, after it
is made, before the House of the legislature, while it is in Session for a total period
of fourteen days. This period may be comprised in o ne session or in two or more
successive sessions.”
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
—————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 333-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.