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la∫ ,yŒthŒ&01&03@2017@
ftlij egkefge jkT;iky fnukad 12 vizSy 2017 dks v
fy;s izdkf'kr fd;k tkrk gSA
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fof/k foHkkx
———
vf/klwpuk,a
21 vizhy 2017
@2017@ 61 yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/k fu;e]
ftlij egkefge jkT;iky fnukad 12 vizSy 2017 dks v uqefr ns pqds gS] blds }kjk loZ lk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds
lqjsUæ izlkn 'kekZ
ljdkj ds äÑéç
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fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/k fu;e]
lk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds vkns'k ls]
'kekZ]
äÑéç A
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[fcgkj vf/kfu;e&9] 2017 ]=
fcgkj futh fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2017
fcgkj futh fo'ofo|ky; vf/kfu;e] 2013 esa la'kks/ku gsrq vf/kfu;eA
Hkkjr x.kjkT; ds vM+lBos o"kZ esa fcgkj jkT; fo/kk u eaMy }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj futh fo'ofo|ky; ¼la'kks/ku½
vf/kfu;e] 2017 dgk tk ldsxkA
2- bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
3 ;g rqjar izo`Ùk gksxkA
2- fcgkj futh fo'ofo|ky; vf/kfu;e 2013 dh /kkjk & 5 esa la'kks/ku A&
¼1½ fcgkj futh fo'ofo|ky; vf/kfu;e] 2013 dh /kkjk &5 dh mi/kkjk ¼1½ ds [k.M
(iii) esa
fuEufyf[kr ijarqd tksM+k tk,xk %&
^^ijarq jkT; ljdkj }kjk izk;kstd fudk; dks vk'k; i= esa of.kZr vof/k esa U;wure ik¡p
gtkj oxZ ehVj {ks=Qy dk fufeZr Hkou@ifjlj vLFkk;h :i ls miyC/k gksus dh fLFkfr esa bl
/kkjk dh mi/kkjk ¼1½ esa fofufnZ"V vis{kkvksa vU; l Hkh 'kÙkksaZ dks iwjk djus dh fLFkfr esa vf/kfu;e
dh /kkjk 6 ds rgr fo'ofo|ky; lapkyu dh vuqefr iznku dh tk ldsxhA**
¼2½ fcgkj futh fo'ofo|ky; vf/kfu;e] 2013 dh /kkjk& 5 dh mi/kkjk ¼2½ ds ckn fuEufyf[kr
ijarqd tksM+k tk,xk %&
^^ijarq izk;kstd fudk; }kjk vk'k; i= eas of.kZr le; kof/k eas iz;kl djus ds ckotwn Hkh
vuqikyu izfrosnu lefiZr fd, tkus esa vlQy jgus dh f LFkfr esa jkT; ljdkj vuqikyu
izfrosnu lefiZr djus dh nks o"kksaZ dh le;kof/k dks vf/kdre vxys nks o"kksZa ds fy, foLrkfjr
dj ldsxhA**
fcgkj&jkT;iky ds vkns'k ls]
lqjsUæ izlkn 'kekZ]
ljdkj ds äÑéç A
————
21 vizhy 2017
laŒ ,y0th0&01&03@2017@62 yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk dated 12 th April ] 2017 dks vuqer fcgkj futh fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2017
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 [kaM ¼3½ ds v/kh u mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB
le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
lqjsUæ izlkn 'kekZ]
ljdkj ds äÑéç A
[Bihar Act 9,2017]
Bihar Private University (Amendment) Act, 2017
AN
ACT
To Amend Bihar Private Universities Act 2013.
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 Bihar Private
University (Amendment) Act , 2017.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2 . Amendment in section 5 of Bihar Private University Act, 2013.—
(1) the following proviso shall be added after cla use (iii) of Sub section (1) of section 5
of The Bihar Private University Act, 2013.
"Provided that in case of availability of a tem porary/lease building having
constructed area of minimum 5000 Square meter fulfilling the all other requirements
and conditions specified in sub section (1) of this section the state government may
allow to operate Private University under section 6 of this Act. "
3 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 21 /uni0905/glyph293/uni0940/uni0932 2017
(2) the following proviso shall be added after sub sect ion (2) of Section 5 of Bihar
Private University Act, 2013.
"Provided that Where in spite of making efforts, sp onsoring body has failed
to submit compliance report during the time period mentioned in letter of intent, in
that circumstances, the state government may extend the time period of two year for
submission of compliance report for maximum next two years. "
By Order of the Governor of Bihar,
SURENDRA PRASAD SHARMA,
Secretary to Government.
————=
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