/u0962/uni092C /uni0939/glyph400/uni0930
[/uni0938/glyph400/uni0927/glyph400/uni0930/uni0923 [/glyph417/uni0915
/u0962/uni092C/uni0939/glyph400/uni0930 /uni0938/uni0930/uni0915/glyph400/uni0930 /u0939/glyph400/uni0930/glyph400 /glyph147/uni0915/glyph400/u0966/uni0936/uni0924
(/uni0938/glyph417/glyph55 /uni092A/uni091F/uni0928/glyph400 /uni0032/glyph65/uni0033 ) /uni092A/uni091F/uni0928/glyph400
laΠ,y0th0&01&07 @2016
vf/kfu;e] ftlij egkefge jkT;iky fnukad
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E
/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F
[/uni0938/glyph400/uni0927/glyph400/uni0930/uni0923 [/glyph417/uni0915
/u0962/uni092C/uni0939/glyph400/uni0930 /uni0938/uni0930/uni0915/glyph400/uni0930 /u0939/glyph400/uni0930/glyph400 /glyph147/uni0915/glyph400/u0966/uni0936/uni0924
/uni0031/glyph69 /uni091A/glyph415/glyph142 /uni0031/glyph70/uni0033/glyph65 /glyph53/uni0936/glyph55/glyph59
/uni092A/uni091F/uni0928/glyph400 /glyph61 /uni092C/u0967/uni0927/uni0935/glyph400/uni0930/glyph61 6 /uni0905/glyph293/uni0940/uni0932 /uni0032/glyph55/uni0031/glyph68
fof/k foHkkx
———
vf/klwpuk,a
6 vizhy 2016
@2016 @64&yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
ftlij egkefge jkT;iky fnukad 5 vizhy 2016 dks vuqefr ns pqds
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
lat; dqekj]
ljdkj ds
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E /uni092A/uni09400/uni091F/glyph5480-40
/u0962/uni092C/uni0939/glyph400/uni0930 /uni0938/uni0930/uni0915/glyph400/uni0930 /u0939/glyph400/uni0930/glyph400 /glyph147/uni0915/glyph400/u0966/uni0936/uni0924
fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
2016 dks vuqefr ns pqds gSa] blds }kjk
fcgkj&jkT;iky ds vkns'k ls]
lat; dqekj]
ljdkj ds lfpoA
2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 6 /uni0905/glyph293/uni0940/uni0932 2016
[fcgkj vf/kfu;e fcgkj vf/kfu;e fcgkj vf/kfu;e fcgkj vf/kfu;e 66 66] 2016 ] 2016 ] 2016 ] 2016 ]
fcgkj iqfyl voj lsok vk;ksx fcgkj iqfyl voj lsok vk;ksx fcgkj iqfyl voj lsok vk;ksx fcgkj iqfyl voj lsok vk;ksx vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e] 2016 ] 2016 ] 2016 ] 2016
izLrkoukizLrkoukizLrkoukizLrkouk %& jkT; ljdkj fcgkj ds v/khu lewg x ds x`g ¼vkj{kh½ foHkkx ,oa vU; foHkkxksa ds
in ftuds fy, 'kkjhfjd eki@tk¡p ;k n{krk ijh{k.k vfuok;Z gS ,oa ,sls vU; inksa
ds fy, vH;fFkZ;ksa ds p;u gsrq vf/kfu;e A
Hkkjr x.kjkT; ds lM+lBosa o"kZ esa fcgkj jkT; fo/kk ueaMy }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer gks %&
v/;k;& v/;k;& v/;k;& v/;k;& I
1- laf{kIr uke] foLrkj vkSj izkjaHk A& laf{kIr uke] foLrkj vkSj izkjaHk A& laf{kIr uke] foLrkj vkSj izkjaHk A& laf{kIr uke] foLrkj vkSj izkjaHk A& ¼1½ ;g vf/kfu;e fcgkj iqfyl fcgkj iqfyl fcgkj iqfyl fcgkj iqfyl voj lsok vk;ksx
vf/kfu;e] 2016 dgk tk ldsxk A
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxk A
¼3½ ;g ml frfFk ls izo`r gksxk] ftl frfFk dks jkT; ljdkj] vf/klwpuk }kjk] jkti= esa
fu;r djsa A
2-
ifjHkk"kk,¡ A ifjHkk"kk,¡ A ifjHkk"kk,¡ A ifjHkk"kk,¡ A& bl vf/kfu;e esa] tc rd dksbZ ckr fo"k; ;k lanHkZ ds fo:) u gks &
(i) ^^vf/kfu;e** ls vfHkizsr gS fcgkj iqfyl fcgkj iqfyl fcgkj iqfyl fcgkj iqfyl voj lsok vk;ksx vf/kfu;e] 2016 ;
(ii) ^^vk;ksx** ls vfHkizsr gS bl vf/kfu;e ds v/khu xfBr fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok
p;u p;u p;u p;u vk;ksx ;
(iii) ^^jkT; ljdkj** ls vfHkizsr gS fcgkj jkT; ljdkj ;
(iv) ^^vuqlwph** ls vfHkizsr gS bl vf/kfu;e ds lkFk layXu vuqlwph A
v/;k;& v/;k;& v/;k;& v/;k;& II
3- vk;ksx dk xBu vk;ksx dk xBu vk;ksx dk xBu vk;ksx dk xBu A& fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok vk;ksx dk xBu fuEufyf[kr dks f eykdj
fd;k tk,xk A&
¼i½ v/;{kv/;{kv/;{kv/;{k&jkT; ljdkj ds x`g ¼vkj{kh½ foHkkx }kjk iqfyl egkfuns'kd@vij iqfyl
egkfuns'kd Lrj ds lsok&fuo`Ùk vFkok lsokjr inkf/kdk jh dks v/;{k ds :i esa
fu;qDr@ukfer fd;k tk;sxk A
¼ii ½ lnL; lnL; lnL; lnL;& ¼d½ jkT; ljdkj dk x`g ¼vkj{kh½ foHkkx iqfyl e gkfujh{kd@iqfyl
mi&egkfujh{kd@iqfyl v/kh{kd Lrj ds x`g ¼vkj{kh½ foHkkx ds lsokfuo`r ;k lsokjr
nks vf/kdkfj;ksa dks lnL; ds :i esa fu;qDr@ukfer djsxk A
¼[k½ mDr nks lnL;ksa esa ls ,d lnL; dks v/;{k }kjk ^^lnL;&lfpo**^^lnL;&lfpo**^^lnL;&lfpo**^^lnL;&lfpo** ds :i
esa ukfer fd;k tk;sxk A
¼x½ jkT; ljdkj dk x`g ¼vkj{kh½ foHkkx vU; foHkkxks a] ;Fkk x`g foHkkx]
i;kZoj.k ,oa oUk foHkkx] fuca/ku] mRikn ,oa e| fu"k s/k foHkkx] ifjogu
foHkkx] ,oa vkink izca/ku foHkkx ds la;qDRk lfpo ls vU;wu Lrj ds
vf/kdre 2 ¼nks½ lnL; ukfer djsxk A
mDr lnL;ksa esa de ls de ,d lnL; vYila[;d leqnk; ,o a ,d lnL; vuqlwfpr
tkfr@vuqlwfpr tu&tkfr ds gksxsa A
44 44-- -- vk;ksx ds v/;{k ,oa lnL;ksa dk dk;Zdky A vk;ksx ds v/;{k ,oa lnL;ksa dk dk;Zdky A vk;ksx ds v/;{k ,oa lnL;ksa dk dk;Zdky A vk;ksx ds v/;{k ,oa lnL;ksa dk dk;Zdky A&vk;ksx ds v/;{k ,oa lnL;ksa dk dk;Zdky
rhu o"kZ vFkok muds vM+lB o"kZ dh vk;q izkIr djus rd] tks Hkh igys gks] gksxk %
ijUrq jkT; ljdkj }kjk fo'ks"k ifjfLFkfr esa v/;{k ;k fdlh vU; lnL; ds dk;Zdky dk
foLrkj ml vof/k ds fy, tks fofuf'pr fd;k tk;] fd;k tk ldsxk %
ijUrq vkSj fd ;fn jkT; ljdkj dks ;qfDr;qDr :i ls l ek/kku gks tk, fd v/;{k vFkok
fdlh lnL; vFkok lHkh lnL;ksa dk vk;ksx esa cus jguk yksd fgr ds fo:) gS vFkok muds cus
jgus ls vk;ksx dk lqfo/kktud dk;Z& laiknu ckf/kr gk s ldrk gS] rks jkT; ljdkj }kjk v/;{k
;k@vkSj oSls fdlh vU; lnL; ;k lHkh lnL;ksa dks fofuf'pr dk;Zdky iw.kZ gksus ds iwoZ Hkh inksa ls
gVk;k tk ldsxk A
55 55-- -- vk;ksx ds v/;{k ,oa lnL;ksa dh mez&lhekvk;ksx ds v/;{k ,oa lnL;ksa dh mez&lhekvk;ksx ds v/;{k ,oa lnL;ksa dh mez&lhekvk;ksx ds v/;{k ,oa lnL;ksa dh mez&lhek A& vk;ksx ds v/;{k ,oa lnL; dh fu;qfDr
ds le; vf/kdre vk;q&lhek 65 ¼iSalB½ o"kZ gksxh A
3 /glyph467/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 6 /uni0905/glyph293/uni0940/uni0932 2016
66 66-- -- vk;ksx dk eq[;ky; ,oa iz'kklh foHkkx A vk;ksx dk eq[;ky; ,oa iz'kklh foHkkx A vk;ksx dk eq[;ky; ,oa iz'kklh foHkkx A vk;ksx dk eq[;ky; ,oa iz'kklh foHkkx A& vk;ksx dk eq[;ky; iVuk esa vofLFkr
gksxk ,oa x`g ¼vkj{kh½ foHkkx vk;ksx dk iz'kklh foHkkx gksxk A
77 77-- -- v/khuLFk inkf/kdkjh ,oa deZpkjh A v/khuLFk inkf/kdkjh ,oa deZpkjh A v/khuLFk inkf/kdkjh ,oa deZpkjh A v/khuLFk inkf/kdkjh ,oa deZpkjh A& vk;ksx ds dk;Z l apkyu gsrq v/khuLFk inkf/kdkfj;ksa
,oa deZpkfj;ksa ds inksa dk l`tu fd;k tk;sxk ,oa mudh lsok&'krsZa] jkT; ljdkj }kjk bl vf/kfu;e
ds v/khu cuk;h x;h fu;ekoyh ds vuq:i gksaxh A
v/;k;& v/;k;& v/;k;& v/;k;& III
88 88-- -- lsok,¡ laoxZ ,oa in ftuds fy, fu;qfDr gsrq vk;ksx vuq'kalk dj ldsxk A lsok,¡ laoxZ ,oa in ftuds fy, fu;qfDr gsrq vk;ksx v uq'kalk dj ldsxk A lsok,¡ laoxZ ,oa in ftuds fy, fu;qfDr gsrq vk;ksx v uq'kalk dj ldsxk A lsok,¡ laoxZ ,oa in ftuds fy, fu;qfDr gsrq vk;ksx v uq'kalk dj ldsxk A&
¼1½ vk;ksx] bl vf/kfu;e dh vuqlwph esa ;Fkk&lfEefy r] vf/kdre :0 4200@& ¼pkj
gtkj nks lkS½ xzsM is rd okys jkT; ljdkj ds fofHkUu foHkkxksa esa lewg ^x* ds lHkh fof'k"V
onhZ/kkjh laoxZ ,oa inksa ftlesa fofgr 'kkjhfjd tk¡p ,oa n{krk ijh{k.k 'kkfey gksa ,oa vU; inksa ij
fu;qfDr gsrq p;u ,oa vuq'kalk dj ldsxk A
¼2½¼2½ ¼2½¼2½ ;fn vko';d gks] vf/kfu;e dh vuqlwph dks] le;&le ; ij] x`g ¼vkj{kh½ foHkkx
ds }kjk vf/klwpuk ds ek/;e ls la'kksf/kr fd;k tk ldsxk A
99 99-- -- p;u dh izfØ;k A& p;u dh izfØ;k A& p;u dh izfØ;k A& p;u dh izfØ;k A& ¼1½ vk;ksx] layXu vuqlwph ds laoxh Z; inksa gsrq lacaf/kr
inksa@foHkkxksa dh lsok laoxZ fu;ekoyh ds v/khu fof gr izfdz;k ds vuqlkj] mEehnokjksa dk p;u dj
ldsxk %
ijUrq fdlh in gsrq lsok laoxZ fu;ekoyh ds ugha gks us dh fLFkfr esa] jkT; ljdkj dh
iwokZuqefr ls] vk;ksx }kjk bl iz;kstukFkZ cuk;h x;h p;u&fu;ekoyh esa fofgr izfdz;k ds vuqlkj
inksa ij fu;qfDr gsrq mEehnokjksa dk p;u vk;ksx dj ldsxk A
¼2½ vk;ksx ln`'k vgZrk okys inksa ds fy, la;qDr izfr;ksfxrk ijh{kk vk;ksftr dj ldsxk A
10 10 10 10-- -- lewg ^x* ds laoxhZ; inksa ls lacaf/kr yafcr p;u izfØ;k dk varj.k A lewg ^x* ds laoxhZ; inksa ls lacaf/kr yafcr p;u izfØ;k dk varj.k A lewg ^x* ds laoxhZ; inksa ls lacaf/kr yafcr p;u izfØ;k dk varj.k A lewg ^x* ds laoxhZ; inksa ls lacaf/kr yafcr p;u izfØ;k dk varj.k A& bl vf/kfu;e
ds lkFk layXu vuqlwph esa ;FkksfYyf[kr oSls lHkh la oxhZ; inksa ij ftuds laca/k esa fcgkj deZpkjh
p;u vk;ksx vFkok fcgkj rduhdh deZpkjh p;u vk;ksx vF kok fdlh vU; vk;ksx vFkok i"kZn~
}kjk bl vf/kfu;e ds vkjaHk gksus dh frfFk rd foKkiu fuxZr vFkok izdkf'kr ugha fd;k x;k gks]
fu;qfDr ds fy, p;u dh dkjZokbZ fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok fcgkj iqfyl voj lsok vk;ksx vk;ksx vk;ksx vk;ksx }kjk iw.kZ dh tk;sxh %
ijUrq] bl vf/kfu;e ds lkFk layXu vuqlwph esa ;Fkksf Yyf[kr oSls lHkh laoxhZ; inksa ij]
ftuds laca/k esa vU; fdlh vk;ksx vFkok i"kZn~ }kjk bl vf/kfu;e ds ykxw gksus dh frfFk rd
foKkiu fuxZr vFkok izdkf'kr fd;k tk pqdk gks] fu;qf Dr ds fy, p;u dh dkjZokbZ iwoZor lacaf/kr
vk;ksx vFkok i"kZn~ }kjk gh iw.kZ dh tk;sxh A
v/;k;& v/;k;& v/;k;& v/;k;& IV
11 11 11 11-- -- foRrh; izko/kku A& foRrh; izko/kku A& foRrh; izko/kku A& foRrh; izko/kku A& ¼1½ vk;ksx ds dk;kZy; vkSj vk;ksx ds dk;Z laiknu esa gksus okyk
lEiw.kZ O;; jkT; ljdkj }kjk ogu fd;k tk;sxk A
¼2½ vk;ksx fofHkUu inksa ij fu;qfDr ds fy, p;u gsrq vk;ksftr dh tkus okyh izfr;ksfxrk
ijh{kkvksa ds fy, mEehnokjksa ls] jkT; ljdkj }kjk] le;≤ ij] vo/kkfjr ijh{kk Qhl izkIr dj
ldsxk] tks vk;ksx }kjk] jkT; dks"kkxkj esa mi;qDr izkfIr&'kh"kZ esa tek fd;k tk,xk A
12 12 12 12-- -- ys[kk ,oa ys[kk ijh{k.kys[kk ,oa ys[kk ijh{k.kys[kk ,oa ys[kk ijh{k.kys[kk ,oa ys[kk ijh{k.k A& ¼1½ vk;ksx dk foRrh; o"k Z fdlh dSys.Mj o"kZ ds ,d
vizhy ls izkjaHk gksdj vxys dSys.Mj o"kZ dh bdrhl ekpZ dks lekIr gksxk A
¼2½ vk;ksx }kjk vius izkfIr&O;; dk lE;d~ vfHkys[kh dj.k fd;k tk,xk vkSj vk;ksx ds
ys[kk ds lE;d~ la/kkj.k dk fof'k"V mRrjnkf;Ro vk;ksx ds lnL;&lfpo dk gksxk A
v/;k;& v/;k;& v/;k;& v/;k;& V
13- 'kfDr;ksa dk izR;k;kstu A& 'kfDr;ksa dk izR;k;kstu A& 'kfDr;ksa dk izR;k;kstu A& 'kfDr;ksa dk izR;k;kstu A& ¼1½ iz'kklfud ,oa foRrh; ekeyksa esa] vk;ksx ds v/;{k dks
jkT; ljdkj ds foHkkxk/;{k dh 'kfDr gksxh A
¼2½ vk;ksx ds v/;{k] vk;ksx ds lnL;ksa esa ls ,d lnL; dks ijh{kk fu;a=d dk dÙkZO;
,oa nkf;Ro rFkk vU; lnL;ksa esa ls fdlh ,d lnL; dks vk;ksx ds iz'kklfud 'kk[kk dk dÙkZO; ,oa
nkf;Ro lkSai ldsaxsa A
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 6 /uni0905/glyph293/uni0940/uni0932 2016
14- fu;ekoyh@fofu;ekoyh cukus dh 'kfDr;k¡ A& fu;ekoyh@fofu;ekoyh cukus dh 'kfDr;k¡ A& fu;ekoyh@fofu;ekoyh cukus dh 'kfDr;k¡ A& fu;ekoyh@fofu;ekoyh cukus dh 'kfDr;k¡ A& ¼1½ bl vf/ kfu;e ds izko/kkuksa dks
dk;kZfUor djus gsrq] ;fn vko';d gks] jkT; ljdkj dks fu;ekoyh cukus dh 'kfDr gksxh A
¼2½ vk;ksx] jkT; ljdkj ds iwokZuqeksnu ls] dk;Z&iz fdz;k lapkyu fu;ekoyh] foKkiuksa ds
izdk'ku] fyf[kr ijh{kkvksa ds lapkyu] O;fDrRo tk¡p@ ekSf[kd ijh{kkvksa] 'kkjhfjd {kerk tk¡p
ijh{kkQyksa ds izdk'ku] ,oa vU; p;u izfdz;k] ;fn dk sbZ gks rks] vkfn ds lapkyu ,oa vU; dk;kZsa
gsrq fofu;ekoyh cuk ldsxk A
15- fu;ekoyh dk fo/kku eaMy ds le{k j[kk tkuk A& fu;ekoyh dk fo/kku eaMy ds le{k j[kk tkuk A& fu;ekoyh dk fo/kku eaMy ds le{k j[kk tkuk A& fu;ekoyh dk fo/kku eaMy ds le{k j[kk tkuk A& jkT; l jdkj }kjk cuk;k x;k
izR;sd fu;e] cuk;s tkus ds i'pkr~ ;Fkk'kh?kz] jkT; fo/kku eaMy ds nksuksa lnuksa ds le{k] tc og
dqy pkSng fnuksa dh vof/k ds fy, l= esa gks] tks ,d l= esa vFkok nks ;k vf/kd vuqØfed
l=ksa esa iwjh gks ldsxh rFkk ;fn ml l= ds ;k iwoks ZDr vuqØfed l=ksa ds Bhd ckn ds l= ds
volku ds iwoZ] nksuksa lnu ml fu;e esa dksbZ ifjorZ u djus ds fy, lger gks tk; ;k nksuksa
lnu lger gks tk; fd ,slk fu;e ugha cuuk pkfg,] rc og fu;e dsoy mDr la'kks/ku rd gh
izHkkoh gksxk ;k ;FkkfLFkfr fu"izHkkoh gks tk;sxkA fdUrq fu;e ds ,sls la'kks/ku ;k fu"izHkkoh gksus ls
mDr vf/kfu;e ds v/khu fd;k x;k fdlh dk;Z dh fof/k ekU;rk ij izfrdwy izHkko ugha iM+sxk A
16- dfBukbZ;ksa dk fujkdj.k ,oa fujlu A& dfBukbZ;ksa dk fujkdj.k ,oa fujlu A& dfBukbZ;ksa dk fujkdj.k ,oa fujlu A& dfBukbZ;ksa dk fujkdj.k ,oa fujlu A& ¼1½ bl vf/kfu; e ds izko/kkuksa ds fØ;kUo;u
esa dksbZ dfBukbZ mRiUu gksrh gS rks jkT; ljdkj] bl vf/kfu;e ds ykxw gksus ds ,d o"kZ ds
Hkhrj] bl vf/kfu;e ds izko/kkuksa ds ;Fkksfpr dk;kZUo;u esa vkus okyh dfBukbZ;ksa ds fujkdj.k gsrq]
vf/klwpuk }kjk] ,slk izko/kku dj ldsxh tks bl vf/kfu;e ds izko/kkuksa ls vlaxr u gks A
¼2½ bl vf/kfu;e ds vkjaHk ds ckn ,d o"kZ ds Hkhrj] bl vf/kfu;e ds fdlh izko/kku
ds fuoZpu ds laca/k esa ;fn dksbZ 'kadk mRiUu gks r ks mldk fujkdj.k jkT; ljdkj] vf/klwpuk
}kjk] fof/k foHkkx ds ijke'kZ ls dj ldsxh A
¼3½ bl vf/kfu;e ds fganh ,oa vaxzsth ikB esa dksbZ vUrj izdV gks rks fgUnh ikB dk
vfHkHkkoh izHkko gksxk A
17- vof'k"V ekeys A& vof'k"V ekeys A& vof'k"V ekeys A& vof'k"V ekeys A& bl vf/kfu;e ls lacaf/kr lHkh vFkok dksbZ Hkh vof'k"V ekeyk
jkT; ljdkj }kjk bl vf/kfu;e ds izko/kkuksa ds vuqlkj fuLrkfjr fd;k tk,xk A
18- fujlu ,oa O;ko`fÙk A& fujlu ,oa O;ko`fÙk A& fujlu ,oa O;ko`fÙk A& fujlu ,oa O;ko`fÙk A& ¼1½ bl vf/kfu;e dh /kkjk&10 d s v/khu vk;ksx dks varfjr
ekeyksa rFkk bl vf/kfu;e }kjk vk;ksx dks lkSais x, laoxhZ; inksa gsrq p;u laca/kh ekeyksa dh lhek
rd] lacaf/kr foHkkxksa ds fu;qfDr laca/kh vk;ksx@i" kZn~ ds fu;eksa ,oa fu;ekoyh ds laxr izko/kku bl
vf/kfu;e ds vkjaHk dh frfFk ls fujflr fd;s tkrs gSa A
¼2½ ,sls fujlu ds gksrs gq, Hkh] lacaf/kr foHkkxks a ds fu;qfDr laca/kh vk;ksx@i"kZn~ ds iwoZ
fu;eksa ,oa fu;ekoyh ds laxr izko/kku ds }kjk dh x; h p;u dh dksbZ Hkh dkjZokbZ oS/k ekuh
tk;sxh ekuksa mDr dkjZokbZ bl vf/kfu;e ds v/khu dh x;h gks A
vuqlwphvuqlwphvuqlwphvuqlwph
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9 Vadd lgk;d voj fujh{kd ¼lhfer izfr;ksfxrk ijh{kk ls½ x`g ¼vkj{kh½ foHkkx ` 2800
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[Bihar Act 6, 2016]
Bihar Police Sub-ordinate Services Commission Act, 2016
AN
ACT
Preamble. - to constitute the "Bihar Police Sub-ordinate Servic es Commission" for selection of
the candidates to the post of Group 'C' of the Home (Police) Department and posts
of other departments under the State Government of Bihar for which physical
measurement/test or ability test is mandatory and f or selection of the candidate for
such other posts.
Be it enacted by the Legislature of the State of B ihar in the sixty seventh year of the
Republic of India as follows:-
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CHAPTER-I
1. Short title, Extent and Commencement .— (1) This Act may be called 'The Bihar Police
Sub-ordinate Services Commission Act, 2016'.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as the St ate Government may publish the same, by
notification, in the official Gazette.
2. Definitions.- In this Act, unless any thing is repugnant to the subject or context. -
(i) "Act" means 'The Bihar Police Sub-ordinate Ser vices Commission Act, 2016;
(ii) "Commission" means, Bihar Police Sub-ordinate Services Commission constituted
under this Act;
(iii) "State Government" means 'The State Governme nt of Bihar;
(iv) "Schedule" means schedule appended to this Ac t.
CHAPTER-II
3. Constitution of Commission.— The Bihar Police Sub-ordinate Services commission shall
be constituted consisting of the following:-
(i) Chairman.— Home (Police) Department, Government of Bihar shal l appoint or
nominate a retired or serving officer of the rank o f Director General of Police or
Additional Director General of Police as Chairman.
(ii) Members.—
(a) Home (Police) Department, Government of Bihar shall appoint or nominate
two retired or serving officers of Home(Police) Dep artment of the rank of
Inspector General of Police or Deputy Inspector Gen eral of Police or
Superintendent of Police as members.
(b) One of the two members will be nominated as "M ember-Secretary" by the
Chairman.
(c) Home (Police) Department of the State Governme nt shall nominate a
maximum of 2 (two) members from other department su ch as, Home
Department, Environment and Forest Department, Regi stration Excise &
Prohibition Department, Transport Department and Di saster Management
Department.
Among these members, at least one member shall be from minority community and one
member shall be from Scheduled Caste /Scheduled Tribe.
4. Tenure of chairman and Members of the Commission .— The tenure of the Chairman
and Members of the Commission shall be three years or till attainment of their age as sixty eight
years, whichever is earlier;
Provided that, in special circumstances, the tenure of the chairman or the member may be
further extended for such period as may be determined by the State Government;
Provided further that if the State Government is re asonably satisfied that continuance of
Chairman or any Member or all Members in the Commission is against the public interest or causing
inconvenience in functioning of the Commission, the chairman or and such any other member or all
members may be discharged from their posts by the S tate Government before the completion of the
determined tenure.
5. Age limit of Chairman and Members of the Commiss ion.— The maximum age-limit of
the Chairman or Members of the Commission at the ti me of appointment shall be 65 (Sixty five)
years.
6. Headquarter and Administrative Department of the Commission.— The Headquarter of
the Commission shall be situated in Patna and Home( Police) department shall be the Administrative
department of the commission.
7. Sub-ordinate officers and Employees. — For conduct of business of the Commission,
posts of Sub-ordinate officers and employees will b e created and terms and conditions of their
service will be in conformity with the rules made by The State Government under this Act.
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CHAPTER-III
8. Services Cadres and Posts for which the Commission may recommend for
Appointment.— (1) The Commission may select and recommend for app ointment to all cadres and
posts of Group C having designated 'uniform' and pr escribed physical ability and efficiency tests as
well as such other posts having maximum Grade Pay upto rupees 4200/- in the different departments
under the State Government as mentioned in the appended schedule.
(2) The Schedule of the Act may be amended time to time by the Home(Police) department
by notification, if required.
9. Selection Procedure.—(1) The Commission shall select the candidates for appointment to
cadre posts, enumerated in the appended schedule ac cording to the prescribed procedure under the
service cadre rules of respective posts/departments;
Provided that in absence of service cadre rules fo r any post, the Commission shall select the
candidates for such post according to the prescribe d procedure adhered in the examination rules for
selection by the commission with prior approval of the State Government.
(2) The Commission may hold a Combined Competitive Examination for posts with similar
eligibility criterion.
10. Transfer of Pending Selection Process Related to Ca dre Posts of Group C.—
Selection process shall be completed by the "Bihar Police Sub-ordinate Services Commission" for
the appointment to all such cadre posts as mentioned in the appended schedule of this Act, in respect
of which the advertisement has not been issued or p ublished by the Bihar Staff Selection
Commission or Bihar Technical Staff Selection commission or any other Commission or Board;
Provided that the selection process shall be completed by such other respective Commission
or Board for appointment to all such cadre posts as mentioned in the appended schedule of this Act,
in respect of which the advertisement has been issu ed or published by any other Commission or
Board till the date of commencement of this Act.
CHAPTER-IV
11. Financial Provisions.— (1) All expenditures incurred for functioning of the Commission
shall be borne by the State Government.
(2) The Commission shall charge examination fee fro m the candidates as determined by the
State Government, from time to time for conduct of competitive examinations which shall be
deposited in the appropriate Receipt- Head in the State Treasury by the Commission.
12. Accounts and Audit.— (i) Financial year of the Commission shall begin from 1 st April
of a calendar year and shall end on 31 st March of the next calendar year.
(ii) All documents related to receipts and expendit ures shall be maintained properly by the
Commission and the Member Secretary of the Commission shall be solely responsible for the same.
CHAPTER-V
13. Delegation of Powers. — (1) The Chairman of the Commission shall have the powers of
Head of Department of State Government in administrative and financial matters.
(2) Chairman of the Commission may entrust the duti es and responsibilities of Examination
controller to one of the member and the duties and responsibilities of Administrative Branch of the
Commission to another member.
14. Powers to make rules/regulations. — (1) The State Government shall have power to
make rules to carry out the provisions of this Act, if required.
(2) The commission may frame regulations for public ation of advertisement, conduction of
written examinations, personality test/viva-voce te st, publication of result and other selection
procedures, if any, with prior approval of State Government .
15. To Lay the Rules on the floor of Legislature.— Every rule made by the State
Government shall be laid before each house of the S tate Legislature immediately in the session,
called for minimum fourteen days or which may compr ise one session or two or more successive
sessions or the successive session and if before th e adjournment of the earlier session, immediately
following the session or the successive session afo resaid if both houses agree in making any
modification in the rule or disagree the rule there after will have effect only in such modified form o r
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be of no effect, as the case may be; so, however, t hat any such modification or annulment shall be
without prejudice to the legal validity of anything done previously under that rule.
16. Removal of Difficulties and Interpretation.— (1) If any difficulty arises in carrying out
the provisions of this Act, the State Government wi thin one year after the commencement of this
Act, may, by notification , make such provisions, not in consistent with the provisions of this Act for
removing such difficulties.
(2) if any doubt arises in respect of interpretatio n of any provisions of the Act within one
year after the commencement of this Act, the State Government may remove the same by
notification in consultation with the law department.
(3) if any differences appears in Hindi version and English version of this Act, the Hindi
version shall have overriding effect.
17. Residual Matters. — All or any residual matters related to this Act sh all be disposed off
by the State Government according to the provisions of this Act.
18. Repeal and savings. — (1) Subject to the limit of the matter transferred under section 10
of this Act and the matter assigned to the Commissi on for selection to cadre posts by this Act, the
relevant provisions of the rules/regulations of the concerned Commission /Board related with the
appointment in the concerned department shall stand repealed from the date of commencement of
this Act.
(2) Notwithstanding this repeal any action of sele ction taken by the Commission /Board
under the relevant provisions of the rule/regulatio n of the concerned Commission/Board shall be
deemed to be legal, as if, the said actions was taken under this Act.
SCHEDULE
List of posts for which Examination is to be conduc ted by Bihar Police Sub-ordinate
Services Commission
Sl.
No. Name of post Controlling Department Grade
Pay
1 2 3 4
1 Sub Inspector of Police Home (Police) Deptt. Rs. 4200/-
2 Reserve Sub Inspector (Seargent ) Home (Police) D eptt. Rs. 4200/
3 Company Commander (Home Guard) Home (Police) Dept t. Rs. 4200/
4 Fire Station officer(Fire extinguisher
officer)
Home (Police) Deptt. Rs. 4200/
5 Steno Sub-Inspector Home (Police) Deptt. Rs. 4200 /
6 Steno Asstt. Sub-Inspector (Direct
Recruitment)
Home (Police) Deptt. Rs. 2800/-
7 Typist Asstt. Sub-Inspector (Direct
Recruitment)
Home (Police) Deptt. Rs. 2800/
8 Steno Asstt. Sub-Inspector (Limited
Competitive Examination)
Home (Police) Deptt. Rs. 2800/
9 Typist Asstt. Sub-Inspector (Limited
Competitive Examination)
Home (Police) Deptt. Rs. 2800/
10 Sub-Inspector (M- Cadre) Special Branch (Home De ptt.) Rs. 4200/-
11 Asstt. Sub-Inspector (M-Cadre) Home (Police) Dep tt. Rs. 2400/-
12 Clerk (Field formations.) Home (Police) Deptt. R s. 1900/-
13 Sub-Inspector (Wireless) Wireless (Home Deptt.) Rs. 4200/-
14 Sub-Inspector (Technical) Wireless (Home Deptt.) Rs. 4200/-
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Sl.
No. Name of post Controlling Department Grade
Pay
1 2 3 4
15 Asst. Superintendent (Home Prison) Home (Police) Deptt. Rs. 4200/-
16 Sub-Inspector of Police Vigilance Deptt. Rs. 420 0/-
17 Sub-Inspector Registration, Excise and Prohibit ion
Deptt.
Rs. 4200/-
18 Forester Forest and Environment Deptt. Rs. 4200/ -
19 Enforcement Sub-Inspector Transport Deptt. Rs. 4 200/-
Note:- New posts may be included in and any post deleted f rom the appended Schedule by the
State Government by notification.
By order of the Governor of Bihar,
SANJAY KUMAR,
Secretary to the Government.
————
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