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laŒ ,yŒthŒ&01&25@2017@21 ystA& fcgkj fo/kku eaMy }k jk ;Fkkikfjr dk fuEufyf[kr vf/kfu;e]
ftlij egkefge jk"Vªifr fnukad 10 ekpZ 2018 dks vuqe fr ns pqds gS] blds }kjk loZlk/kkj.k dh lwpuk ds fy; s
izdkf'kr fd;k tkrk gSA
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[fcgkj vf/kfu;e 3] 2018 ]
fcgkj jkT; ty vkSj okfgr ey cksMZ ¼fujlu½ vf/kfu;e] 2017
fcgkj jkT; ty vkSj okfgr ey cksMZ vf/kfu;e] 1982 dk fujlu djus ds fy, vf/kfu;eA
Hkkjr&x.kjkT; ds vM+lBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gkas %&
1- laf{kIr uke] foLrkj vkSj vkjaHkA& ¼1½ ;g vf/kfu;e fcgkj jkT; ty vkSj okfgr ey cksMZ ¼ fujlu½
vf/kfu;e] 2017 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk dks izo`Rr gks] ftls jkT; ljdkj jk ti= esa vf/klwpuk }kjk fu;r djsA
2- fcgkj jkT; ty vkSj okfgr ey cksMZ vf/kfu;e] 198 2 ¼fcgkj vf/kfu;e 56] 1982½ dk
fujluA &fcgkj jkT; ty vkSj okfgr ey cksMZ vf/kfu;e] 1982 ¼ fcgkj vf/kfu;e 56] 1982½ ,rn~ }kjk fujflr
fd;k tkrk gSA
,sls fujlu gksus ij Hkh ¼d½ fcgkj jkT; ty vkSj okf gr ey cksMZ vf/kfu;e] 1982 ds rgr xfBr fcgkj
jkT; ty i"kZn~ dh lHkh py vpy vkfLr@lEifÙk] lHkh izdk j dh nsunkjh@nkf;Ro@orZeku esa fØ;kfUor lHkh
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fcgkj jkT; ty i"kZn ds okLrfod ewY; ds jkf’k ds cjk cj fcgkj 'kgjh vk/kkjHkwr lajpuk fodkl fuxe fyfeVsM ds
fgLls] ewY;kafdr jkf'k vFkok ukfed ewY; ;Fkk fizfe; e ij vFkok okLrfod ewY;] tks Hkh vf/kd gks] ds vk/k kj ij
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3- O;ko`frA & ,sls fujlu ds gksrs gq, Hkh mDr vf/kfu;e ds v/khu fd;k x;k dqN Hkh ;k dh xbZ dksbZ
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ftl fnu oSlk dqN fd;k x;k Fkk vFkok oSlh dksbZ dkjZokbZ dh x;h FkhA A
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laŒ ,yŒthŒ&01&25@2017@22 ystA& fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jk"Vªifr }kjk
fnukad 10 ekpZ 2018 dks vuqer fcgkj jkT; ty vkSj ok fgr ey cksMZ ¼fujlu½ vf/kfu;e 2017 ¼fcgkj
vf/kfu;e&3] 2018½ dk fuEufyf[kr vaxzsth vuqokn fcgk j&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k
tkrk gS' ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [k aM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk ls
izkf/kÑr ikB le>kk tk;sxkA
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[Bihar Act 3, 2018]
THE BIHAR STATE WATER AND SEWAGE BOARD (REPEAL) ACT, 2017
AN
ACT
To repeal the Bihar State Water and Sewage Board Act, 1982.
Be it enacted by the legislature of the state of B ihar in the sixty eighth year of the Republic
of India as follows:-
1. Short title, extent and commencement. — (1) This Act may be called the Bihar State
Water and Sewage Board (Repeal) Act, 2017
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force on such date as the S tate Government may by
notification the official Gazette appoint.
2. Repeal of the Bihar State Water and Sewage Board Ac t, 1982 (Bihar Act 56,1982). —
The Bihar State Water and Sewage Board Act, 1982 (Bihar Act 56,1982) is hereby repealed.
Notwithstanding such repeal (a) All the Assets, wh ether movable or immovable, liabilities of
all kinds and nature, with on-going contracts or bu siness, litigations or any other obligations of any
other nature or kind of Bihar Rajya Jal Parshad wil l merged with Bihar Urban Infrastructure
Development Corporation and shall become part of Bi har Urban Infrastructure Development
Corporation.
(b) All the employees, Officers of Bihar Rajya Jal Parshad, whether technical, non-technical,
permanent, on-deputation or of any other nature sha ll be the employees of the Bihar Urban
Infrastructure Development Corporation in conformity with their service-condition.
(c) All the assets and liabilities of Bihar Rajya Jal Parshad shall be valued by registered
valuer and similarly Bihar Urban Infrastructure Dev elopment Corporation shall get its shares valued
and the shares of Bihar Urban Infrastructure Develo pment Corporation equivalent to the amount of
Net worth of Bihar Rajya Jal Parshad, shall be issu ed in the name of Governor of Bihar on the basis
of valued amount or the nominal value whichever is higher. i.e. either on premium or on face value,
whichever is higher.
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 5 /uni0905/glyph293/uni0940/uni0932 2018
3. Saving .— Notwithstanding such repeal, anything done or any action taken in exercise of
any power conferred by or under the said Act shall be deemed to have been done or taken under this
Act as if this Act were in force on the day or which such thing or action was done or taken.
By order of the Governor of Bihar,
SURENDRA PRASAD SHARMA,
Secretary to the Government.
————
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Website: http://egazette.bih.nic.in
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