LexThe BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2015
Bihar · state statute
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24 vizhy 2015
@2015 @yst%—47 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
jkT;iky fnukad 23 vizhy 2015 dks vuqefr ns pqdsa gS] blds }kjk
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fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2015
[fcgkj vf/kfu;e 4] 2015 ]
fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2012 ¼fcgkj vf/kfu;e 13] 2012½ dk la'kks/ku djus ds fy,
vf/kfu;eA
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vU; vko';d dk;kasZ dks rqjUr fu"ikfnr djus dh vko';drk jgrh gSA
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djuk visf{kr g S] ds lanHkZ esa la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
1- laf{kIr uke vkSj izkjEHk A& ¼1½ ;g vf/kfu;e fcgkj vkdfLedrk fuf/k ¼la'kks/k u½ vf/kfu;e] 2015
dgk tk ldsxkA
¼2½ ;g rqjar izo`Ùk gksxkA
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^d* esa 'kCn ^^3 ¼rhu½ izfr'kr** dks 'kCn ^^4 ¼pkj½ izfr'kr** }kjk izfrLFkkfir dh tk;sxhA
fcgkj&jkT;iky ds vkns'k ls]
vf[kys'k dqekj tSu]
ljdkj ds lfpoA
24 vizhy 2015
la0 ,y0th0&1&07@2015@yst%
—48 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk
fnukad 23 vizhy 2015 dks vuqer fcgkj vkdfLedrk fuf/ k ¼la'kks/ku½ vf/kfu;e] 2015 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>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
vf[kys'k dqekj tSu]
ljdkj ds lfpoA
THE BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2015
[Bihar Act 4, 2015]
AN
ACT
TO AMEND THE BIHAR CONTINGENCY FUND (AMENDMENT) ACT , 2012
(BIHAR ACT 13, 2012).
Preamble. -WHEREAS, to ensure the expenditure under Central Sector Scheme,
Centrally sponsored schemes and Central Assistance to State Plan in which major changes
have been made by the Government of India and for w hich budget provision has not been
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 24 /uni0905/u0942/uni0940/uni0932 2015
made and the expenditure is required to be made ime diately, to ensure remunerative price to
farmers, of their produce, wheat/paddy has to be procured through the PACS;
AND WHEREAS, irregular monsoon and the resultant fa ll in ground water level
sometimes adversely affect the agriculture and crea te drinking water problem and there is
apprehension of flood in some areas, Which requires relief and rehabilitation measures to be
undertaken on an emergent and massive scale, and fo r undertaking of many other essential
works,
And For which the present permanent corpus of Rs 35 0 (Three hundred fifty) crore of
contingency funds, along with the temporary corpus of up to 3% of the expenditure budget,
which was provided for vide insertion of clause 4A of Bihar contingency fund (Amendment)
Act of 2012, may be insuffecient;
Be it enacted by the legislature of the State of Bi har in the Sixty sixth year of the
Republic of India as follows:-
1. Short title and commencement- (1) This Act may be called the Bihar Contingency Fu nd
(Amendment) Act, 2015.
(2) It shall come into force at once.
2. Amendment in section 4A in the Bihar contingency fund (Amendment ) Act, 2012
(Bihar Act 13, 2012)— In section 4A the word "3 (Three) percent" shall be subsitituted by word "4
(Four) percent" in the Bihar Contingency Fund (Amendment) Act, 2012 (Bihar Act 13, 2012).
By order of the Governor of Bihar,
AKHILESH KUMAR JAIN,
Secretary to Government.
————
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/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) 50 7-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in