/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930
/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
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni09020 0 0 0 /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E 536 536 536 536) ) ) )
la0 ,y0th0&1&5@2015@57 yst%A
egkefge jkT;iky fnukad 29 vizhy] 2015 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk
fy;s izdkf'kr fd;k tkrk gSA
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E
/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
16 16 16 16 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 1937 1937 1937 1937 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
/uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E, , , , /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930, , , , 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 201 201 201 20155 55
fof/k foHkkx
&&&&&&&&&&
vf/klwpuk,a
6 ebZ 2015
y0th0&1&5@2015@57 yst%A —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 29 vizhy] 2015 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj
ljdkj ds la;qDr
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/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
fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 29 vizhy] 2015 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj ]
ljdkj ds la;qDr lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh
¼vf/kxzg.k vkSj izca/ku½ vf/kfu;e] 2015
¼fcgkj vf/kfu;e 8] 2015½
izLrkoukA&Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk yk bZczsjh] iVuk ds vf/kxzg.k] vUrj.k rFkk mÙke
izca/ku vkSj fodkl gsrq vkSj blls lacaf/kr vkSj vku q"kkafxd fo"k;ksa ds fy, mica/k dk izko/kku djus ds
fy, vf/kfu;e A
Hkkjr&x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/ kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke foLrkj vkSj izkjaHkA & (1) ;g vf/kfu;e Jherh jkf/kdk flUgk baLVhP;wV ,oa
lfPpnkuUn flUgk ykbZczsjh ¼vf/kxzg.k vkSj izca/ku½ vf/kfu;e] 2015 dgk tk ldsxkA
(2) bldk foLrkj Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk iqLrdky;] iVuk rd gksxkA
(3) ;g jkti= esa blds izdk'ku dh frfFk ds izHkko ls izo`Ùk gksxkA
2- ifjHkk"kk,¡A& bl vf/kfu;e esa] tcrd fd lanHkZ ls vU;Fkk visf{kr u gks&
¼d½ Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUg k ykbZczsjh] iVuk ds laca/k esa ^^vf/kHkksxh** ls
vfHkizsr gS og O;fDr] U;kl ftldk fu;r frfFk ds rqjU r igys vuqlwfpr laLFkku ds izca/k vkSj iz'kklu ij l aiw.kZ
fu;a=.k FkkA
¼[k½ ^^vuqlwfpr laLFkku** ls vfHkizsr gS] Jherh jkf /kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh
¼fcgkj jkT; dsUnzh; iqLrdky;½] iVuk vofLFkr Mkd?kj] th0ih0vks0] iVuk ,oa Fkkuk&dksrokyh] ftyk&iVuk vkSj
blesa fuEufyf[kr 'kkfey gS%&
(i) vuqlwfpr laLFkku ls lEcaf/kr lHkh py&vpy lEifÙk ftle sa Hkwfe] Hkou ¼uhao vf/klajpuk vkSj Nr
Hkh 'kkfey gS½ miLdj] iqLrdsa] i=&if=dk,a rFkk vU; lkt&lkeku 'kkfey gSa(
(ii) vuqlwfpr laLFkku dh lHkh miyC/k uxn vkSj cSad&tek] lkof/k tek jkf'k] lqjf{kr fuf/k rFkk vU;
tek jkf'k vkfn(
(iii) vuqlwfpr laLFkku ds iz;kstukFkZ U;kl }kjk /kkfjr vF kok vf/kÑr LVkQ DokVZj lfgr lHkh Hkwfe
vkSj Hkou(
(iv) vuqlwfpr laLFkku ls lca) lHkh ys[kkiqLr] jftLVj vkS j vU; nLrkost vFkok mlesa iwoZ fofufnZ"V
dksbZ lEifÙk ;k vkfLr;k¡A
¼x½ ^^djkj&fcys[k** ls vfHkizsr gS vuqlwfpr laLFkku ds U;klh rFkk jkT; ljdkj ds chp fnukad 24
uoEcj 1955 ¼pkSchl uoEcj mUuhl lkS ipiu½ dks fu"ikfnr djkj(
¼?k½ ^deZpkjh* ls vfHkizsr gS vuqlwfpr laLFkku ds o Sls deZpkjh] ftuds uke vuqlwfpr laLFkku ds osru
Hkqxrku iath esa gSa(
¼³½ ^funs'kd* ls vfHkizsr gS iqLrdky; ,oa lwpuk dsUnz funs’kky;] fcgkj] iVuk dk funs'kd(
¼p½ ^U;kl* ls vfHkizsr gS U;kl&foys[k dks Jh lfPPnku Un flUgk lqiq= c['kh jke;kn flUgk }kjk 10 ekpZ
1926 dks fUk"ikfnr Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh] iVuk U;kl&foys[k(
¼N½ ^fu;r frfFk* ls vfHkizsr gS bl vf/kfu;e ds] izkjaHk gksus dh frfFk(
¼t½ ^iêk* ls vfHkizsr gS vuqlwfpr laLFkku ds U;klh ,oa ftyk inkf/kdkjh] iVuk ds chp fnukad 05
vxLr 1926 dks 2-28 ,dM+ ¼yxHkx½ Hkwfe ds fy, iêk fo ys[k ftlesa vuqlwfpr laLFkku ds Hkou] deZapkjh vkok l
,oa pkgjfnokjh ds Hkhrj [kkyh Hkwfe vofLFkr gS(
¼>½ ^fofgr* ls vfHkizsr gS bl vf/kfu;e }kjk fofgr vFkok vf/kfu;e ds v/khu cukbZ xbZ fu;ekoyh }kjk
fofgr(
¼¥½ ^fofgr fu;ekoyh* ls vfHkizsr gS bl vf/kfu;e dh /kkjk&11 ds v/khu cuk;h x;h fu;ekoyh(
¼V½ ^v/;{k* fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz izkf/kdkj] fcgkj] iVuk ls vfHkizsr gS] jkT;
ljdkj }kjk fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz vf/kfu;e 2008] le;≤ ij ;Fkk la'kksf/kr] ds
v/khu xfBr izkf/kdkj dk v/;{k(
¼B½ ^izkf/kdkj* ls vfHkizsr gS fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz vf/kfu;e] 2008 ds v/khu
xfBr izkf/kdkj(
¼M½ ^ljdkj* ls vfHkizsr gS fcgkj jkT; ljdkjA
3-
fu;r frfFk dks fufgr gksukA& ¼1½ Jherh jkf/kdk flUgk baLVhP;wV ,oa lfPpnkuUn flUgk ykbZczsjh]
iVuk dk vf/kdkj] gd vkSj fgr vf/kfu;e ds vkjaHk gks us dh frfFk ls jkT; ljdkj esa vUrfjr rFkk fufgr gks
tk,xkA
¼2½ lHkh ,slh vkfLr;k¡] vf/kdkj] iêk/k`fr 'kfDr;k¡] izkf/kdkj vkSj fo'ks"kkf/kdkj rFkk Hkwfe] Hkou] Hk .Mkj]
midj.k] miLdj] udn] 'ks"k gkFk udnh] lqjf{kr fuf/k] fofuos'k vkSj cgh _.k lfgr lHkh py ,oa vpy lEifÙk
rFkk ,slh lEifÙk esa ;k mlls mn~Hkwr lHkh vf/kdkj v kSj fgr rFkk mlls lacaf/kr lHkh ys[kk iqLrdsa] jftL Vj vkSj
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
vU; nLrkost] tks fu;r rkjh[k ds rqjar igys Hkkjr ds Hkhrj ;k ckgj vuqlwfpr laLFkku ds LokfeRo] dCts]
vf/kdkj ;k fu;a=.k esa Fks( vuqlwfpr laLFkku esa 'kkfey le>s tk;saxsA
¼3½ bl /kkjk dh mi&/kkjk ¼1½ esa vUrfoZ"V fdlh ckr ls ;FkkfLFkfr] jkT; ljdkj ls fuf'pr frfFk dks
vuqlwfpr laLFkku ls lacaf/kr fdlh _.k] ca/kd] dtZ ; k vU; voHkkjksa ;k /kkj.kkf/kdkj ¼fy;u½] U;kl ;k vU ;
lEifÙk;ksa ds ekspu ds fy, fdlh jde ds Hkqxrku dh vis{kk ugha dh tk;xhA
4- fufgr gks tkus ds dfri; ifj.kkeA& rRle; izo`Ùk fdlh vU; fof/k esa vUrfoZ"V fdlh ckr ds
gksrs gq, Hkh vkSj bl vf/kfu;e esa vU;Fkk micaf/kr ds flok; fu;r rkjh[k ls&
¼1½ vuqlwfpr laLFkku ds lekiu vFkok ifjfu/kkZj.k laca/kh dksbZ Hkh dk;Zokgh fdlh U;k;ky; esa ugha pykbZ
tk,xh ;k tkjh ugha jgsxhA
¼2½ djkj&foys[k] U;kl&foys[k ,oa iêk&foys[k ds lHkh mica/k vkSj vuqlwfpr laLFkku ls lEcaf/kr lHkh
lfefr;k¡ ,oa mi&lfefr;k¡ bl vf/kfu;e ds vkjaHk gksus dh frfFk ls fujLr vkSj fo?kfVr le>h tk;saxhA
¼3½ vuqlwfpr laLFkku esa in/kkj.k djus okyk izR;sd inkf/kdkjh ;k deZpkjh jkT; ljdkj dks vUrfjr gks
x;k le>k tk;sxk rFkk os jkT; ljdkj ds }kjk ;Fkk vo/ kkfjr in uke ls jkT; ljdkj dk inkf/kdkjh ;k
deZpkjh gks tk;sxkA mudk inuke] inkof/k] ikfjJfed v kSj lsok'krsZ tc rd jkT; ljdkj mlesa ifjoÙkZu u djs a]
ogh gksxh tks vuqlwfpr laLFkku ds jkT; ljdkj esa fu fgr gksus ds le; Fkh( tc rd fd jkT; ljdkj muds
inkof/k] ikfjJfed ,oa lsok'krZ ifjofrZr u dj nsaA in/kkj.k djus okys izR;sd inkf/kdkjh ;k deZpkjh ds laca/k es]
mudh fu;qfDr dh oS/krk bR;kfn dk tk¡p jkT; ljdkj f'k {kk foHkkx vFkok fcgkj jkT; lkoZtfud iqLrdky; ,oa
lwpuk dsUnz izkf/kdkj ds ek/;e ls djk ldsxh ,oa tk¡p esa izkIr rF; ,oa vuq'kalk ds vkyksd esa ;Fkksfpr d k;ZokbZ
dj ldsxhA
5- dCtk nsus fo"k;d dÙkZO; A& ¼1½ /kkjk&3 ds v/khu fcgkj jkT; esa vuqlwfpr laL Fkku ds fufgr gks
tkus ds ckn] izR;sd O;fDr] ftlds dCts ;k vf/kj{kk ; k fu;a=.k esa vuqlwfpr laLFkku ls lacaf/kr lEifÙk ; k
vkfLr;k¡] ys[kk&iqLr] lsok&iqLr] jftLVj ;k vU; nLrk ost gksa] mUgsa rqjUr fcgkj jkT; lkoZtfud iqLrdky; ,oa
lwpuk dsUnz izkf/kdkj ds funs'kd vFkok izkf/kdkj }kjk izkf/kÑr O;fDr@vf/kdkjh dks ns nsxkA
¼2½ funs'kd ,slh fdlh lEifÙk ;k vkfLr;ksa] ys[kk&iq Lr] jftLVj ;k nLrkostksa dks vius dCts esa ysus ds
fy, lHkh vko';d dkjZokbZ dj ldsxk rFkk ;Fkko';d cy dk iz;ksx dj ;k djok ldsxkA
¼3½ bl /kkjk ds v/khu fcgkj jkT; lkoZtfud iqLrdky; ,oa lwpuk dsUnz izkf/kdkj dks dCtk&ifjnku]
jkT; ljdkj dks dCtk&ifjnku ds cjkcj gksxkA
¼4½ iwoZoÙkhZ mi/kkjkvksa ds izko/kkuksa ij izfrdwy izHkko Mkys fcuk] mi&/kkjk ¼1½ esa fufnZ"V dksbZ H kh O;fDr
,slh dksbZ lEifÙk ;k vkfLr;ksa] ys[kk&iqLr] jftLVj ;k nLrkost fofgr izkf/kdkj dks nsus gsrq nk;h gksxk ] ftls og
izkf/kdkj dks ugha fn;k gksA
6- C;ksjk nsus fo"k;d dÙkZO;A& vuqlwfpr laLFkku dk vf/kHkksxh fu;r frfFk ds rqjUr ckn] izkf/kdkj
}kjk ;Fkk fofufnZ"V inkf/kdkjh dks vuqlwfpr laLFkku ds izfrHkwfr ij] fu;r frfFk dks] fo|eku lHkh nkf;R oksa ,oa
ck/;rkvksa dk rFkk vuqlwfpr laLFkku ls lacaf/kr lHk h djkj&i=ksa vkSj vU; fy[krksa dk] djkj dh fMxzh vf /kfu.kZ;
¼vokMZ½] LFkk;h vkns'k vkSj vuqlwfpr laLFkku ls fu;ksftr fdlh O;fDr dh Nqêh] isa'ku] minku] Hkfo";fuf/k vkSj vU;
lsok'krksZ ls lacaf/kr vU; fy[krksa lfgr] O;; dk iw.kZ C;ksjk nsxkA
7- vf/kxzg.k ds fy, nh tkus okyh jdeA& jkT; ljdkj vuqlwfpr laLFkku rFkk mlds vf/kdkj]
gd vkSj fgr ds vf/kxzg.k ds fy, fdlh izdkj ds eqvko tk dk Hkqxrku dk iz'u mifLFkr gksus ij nkos ds
tk¡pksijkUr vf/kd ls vf/kd ,d :i;s ek= ns ldsxh %
ijarq jkT; ljdkj dks vf/kdkj gksxk fd vuqlwfpr laLF kku dh foÙkh; fLFkfr dks leqfpr #i ls vadsf{kr
djkdj laLFkku ds voSrfud lfpo ls ;k fdlh inkf/kdkjh vFkok deZpkjh vkfn ls ftlds laca/k esa vads{k.k }k jk
;g ik;k tk, fd mlus fdlh jkf'k dk nqfoZfu;ksx fd;k gS] nqfoZfu;ksx dh x;h jde olwy dj ysA
8- ÑR;] 'kfDr ,oa izfØ;kA& ¼1½ vuqlwfpr laLFkku ds ÑR;ksa dk lE;~d lEiknu dju s ds fy,
izkf/kdkj ,d inkf/kdkjh fu;qDr djsxk vFkok jkT; ljd kj ds vuqeksnu ds ckn fdlh inkf/kdkjh dks vf/kÑr
djsxk] tks vuqlwfpr laLFkku ls lacaf/kr dk;ksZa dk fu;a=.k ,oa lEiknu djsxkA
¼2½ vuqlwfpr laLFkku ds lqxe ,oa csgrj dk;Z&lEiknu gsrq izkf/kdkj ,slk ifjfu;e cuk;sxk tks jkT; dh
turk ds fgr esa gksA
¼3½ izkf/kdkj dks fuEufyf[kr fo"k;ksa ds lEcU/k esa ogh 'kfDr;k¡ izkIr gksxh] tks fdlh flfoy U;k;ky; d ks
flfoy izfØ;k lafgrk 1908 ¼1908 dk 5½ ds v/khu fdlh okn ij fopkj.k djrs le; ;k fMxzh dk fu"iknu djrs
le; izkIr jgrh gSA
¼d½ fdlh O;fDr dks leu djuk vkSj mifLFkr gksus ds f y, ck/; djuk rFkk 'kiFk ij mldk
ijh{k.k djukA
¼[k½ 'kiFk&i= ¼,fQMsfoV½ ij lk{; ysukA
¼x½ vius }kjk fd;s x, fdlh vkns'k dk fu"iknu djuk ;k djkukA
¼?k½ ;Fkk fofgr vU; fo"k; ;fn dksbZ gksA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
¼4½ izkf/kdkj dks viuh izfØ;k fofu;fer djus rFkk ml s vfHkys[k ij izFke nz"V~;k Hkwy dh fLFkfr esa]
vius fofu'p; dk iqufoZyksdu djus vFkok mlesa jgus ok yh xf.krh; ;k fyfidh; Hkwyksa dk lq/kkj djus dh Hkh
'kfDr gksxhA
¼5½ ;fn fdlh dkj.ko'k vuqlwfpr laLFkku esa in fjDr ¼vuqifLFkfr dks NksM+ dj½ gks tk;s rks izkf/kdkj
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SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY
(REQUISITION AND MANAGEMENT) ACT, 2015
(Bihar Act 8, 2015)
AN
ACT
Preamble .-To provide provisions for requisition, transfer and better management and
development of SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND
SINHA LIBRARY,Patna and for matters connected and incidental there to .
Be it enacted by the legislature of the State of Bihar in the sixty sixth year of the
Republic of India as follows :-
1. Short title, extent and commencement . —(1) This Act may be called SRIMATI
RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA LIBRARY (Requisition And
Management) Act, 2015.
(2) It shall extend to the SRIMATI RADHIKA SINHA INSTITUTE AND
SACHIDANAND SINHA LIBRARY, Patna.
(3) It shall come into force with effect from the date of its publication in the
official Gazette.
2. Definition. — In this Act unless the context otherwise requires :-
(a) “Occupier” in relation to SRIMATI RADHIKA SINHA INSTITUTE AND
SACHIDANAND SINHA LIBRARY,Patna, means the person, trust, who immediately,
before the appointed day, had the overall control over the management and
administrations of the scheduled Institution,
(b) “Schedule Institution” means, SRIMATI RADHIKA SINHA INSTITUTE AND
SACHIDANAND SINHA LIBRARY,Patna ( Bihar State Central Library,Patna ) situated at
Sinha Library Road, Post Office G.P.O Patna, Police Station Kotwali, District Patna, and
it includes the following :-
(i) All movable, and immovable property in which land, building the
foundation, superstructure and roofing thereof are included furniture,
books, magazines and other fixtures pertaining to scheduled institution,
(ii) All available cash and bank deposits, Term deposits amounts, reserve
fund, and other deposit amount etc of the scheduled institution,
(iii) All land and building including staff quarters held or authorised by the
Trust for the purpose of Scheduled institution,
(iv) All books of Accounts, registers, and other document related to the
Scheduled institution or to any property or assets here in before
specified;
(c) “Deed of Agreement” means, the agreement between the trustees of the
scheduled institution and the Government of Bihar executed on 24 th November 1955;
(d) “Employees” means of the scheduled institution such person whose names
are on pay roll of scheduled institution,
(e) “Director” means the Director, Library and Information Centre,Bihar, Patna,
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
(f) “ Trust” means , the deed of Trust of SRIMATI RADHIKA SINHA INSTITUTE
AND SACHCHIDANAND SINHA LIBRARY PATNA, executed on 10 th march 1926; byshri
Sachchidanand Sinha, son of Bakshi Ramyad sinha,
(g) “Appointed day” means the Date of commencement of this Act,
(h) “Lease” means lease of Deed for land of 2.28.acres (approx) of land made on
the fifth day of August,1926 between the Collector of Patna and Mr. Sachchidanand
Sinha in which the Building , staff quarters and vacant land within the compound walls
of the scheduled institution are situated,
(i) “Prescribed” means prescribed by this Act or Rules made under this Act,
(j) “Prescribed Rule” means the Rules made under section 11 of this Act,
(k) “Chairman, Bihar State Public Library and Information Centre
Authority” Bihar, Patna means, The chairman of the authority constituted under the
provisions of the Bihar State Public Library and Information Centre Act 2008 as
amended from time to time by the State Government.
(l) “ Authority” means The authority constituted under the provisions of the
Bihar State Public Library and Information Centre, Act 2008;
(m) “The Government “ means the State Government of Bihar.
3. Vesting on the appointed day .- (1) The right title and interest of scheduled
institution, SRIMATI RADHIKA SINHA INSTITUTE AND SACHIDANAND SINHA
LIBRARY,Patna, shall stand transferred to and vest in the State Government from the
commencement of this Act.
(2) All such assets, rights, leaseholds, powers, authorities and privileges and
all property, movable, immovable including land, building, stores, machines,
equipments, furniture, cash balance, cash in hand, reserve funds, investments, and
book debts and all the right and interest in, or arising out of such property and all
account Books, register and other documents related there to which were,
immediately before the appointed day, in the ownership, possession, power and
control of the scheduled institution whether within or outside India and other
documents or whatever a nature relating thereto shall be deemed to be included in the
scheduled Institution.
(3) Not withstanding anything contained in subsection (1) of this section the
State Government will not be required to pay any amount for the satisfaction of any
debt, mortgage charge or other encumbrances or lien, trust or other obligations
attached to the Scheduled institution on the appointed day.
4. Certain consequences on vesting. –Notwithstanding anything contained in
any other law for the time being in-force and except as otherwise provided in this
Acton and from the appointed day.
(1) No proceeding for the winding up or liquidation of the scheduled
institution shall be, or continue, in any Court.
(2) The Deed of trust, Deed of Agreement and Deed of lease of the land and all
committees and sub committees related to the scheduled institution
shall be deemed to be replaced and dissolved from the date of the
commencement of this Act.
(3) All The officers and employees of the scheduled institution holding
different posts shall be treated transferred to the State Government and
they will become the officers and employees of the State Government,
with the designations as determined their designation, tenure,
remuneration, and condition of services will be the same, which were at
7 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
time of vesting of the scheduled institution, in the State Government
until the State Government may not change their tenure, remuneration,
and condition of services.
The State Goverment shall make enquiry by Education Department or
Bihar State Public Library and Information Centre Authority with
respect to validity of appointment of every officer or employee holding
posts and based upon facts and recommendation of enquiry will take
appropriate action.
5. Duty related to deliver possession.-(1) After vesting the scheduled
institution in the State of Bihar under section 3, every person, in whose possession or
custody or under whose control any property or assets, books of account , registers or
other document related to the Scheduled institution are, shall forthwith deliver the
same to the Bihar State Public Library and Information centre. Authority or the
person/officer authorized by the authority.
(2) The Director may take all necessary steps for taking in his possession of any
such Property, assets, books of account , registers or documents, and any use of cause
to be used such force as may be necessary.
(3) Delivery of possession to the Bihar State Public Library and Information
centre. Authority, shall be equivalent to delivery of possession to the State
Government.
(4) Without prejudice to the provisions of the foregoing sub-section, Any
person referred to in sub-section (1) shall be liable to deliver the accountto the Bihar
State Public Library and Information centre. Authority, for any such property or assets,
books of accounts , registers or documents which he has not delivered to the
Authority.
6. Duty relating to furnish particulars.- The occupier of the scheduled
institution shall, soon from the appointed day, furnish to such officer as specified by
the authority complete details of expenditure on all liabilities and obligations on the
security of the scheduled institution and subsisting on the appointed day, and also of
all agreements and other instrument pertaining to the schedule institution including
agreements, decrees, awards, standing order and other terms of service of any person
employed in the institution .
7. Amount to be paid for acquisition.- If any question arises for the payment
of compensation for the acquisition of the scheduled institution, and its right, title, and
interest, The State Government may pay only maximum one rupee after examining the
claims;
Provided that the State Government shall have right to recover, after making
audit of the financial position of the scheduled institution, in a proper manner from
the Honorary Secretary, any officer, employee etc. of the scheduled institution, who
may be found to have misappropriated any sum as revealed by such audit.
8. Functions, Power, and Procedure.- (1) For the due functioning of the
Scheduled Institution, The authority may appoint an officer, or authorize an officer
with the approval of the State Government , to control and perform all the function
related to Scheduled Institution.
(2) The Authority may make such statutes for the smooth and better work
performance of the Scheduled Institution, which may be in the interest of public and
the state.
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
(3) The Authority shall have the same powers of Civil Court, which any civil
court has while trying to suit or executing a decree under the code of Civil Procedure,
1908 Act (5 of 1908) in respect of the following matters:-
(a) Summoning and enforcing the attendance of any person and examining
on oath;
(b) Receiving evidence on affidavit;
(c) Executing or to make execute any order made by it;
(d) Such other matters, if any as may be prescribed.
(4) The Authority shall have power to regulate its own procedure, and to review
any of its decision in case of prima facie mistake in the record or to rectify also the
arithmetical or clerical error therein.
(5) If for any reason any post (other than absence) falls vacant in the Scheduled
Institution, the Authority, with the approval of Government may make appointment of
the employee so that work of the Scheduled Institution may be duly performed.
9. Bar of Jurisdiction.- Every decision of the Authority will be final and shall
not be called in question in any court.
10 . Penalties.- (1) Any Person who :-
(a) Any property asset, book of account, register or other document, forming
part of or relating to the Scheduled Institution withhold Which are in his
possession, custody or control from Submitting to the prescribed
authority in contravention of section 5;or
(b) wrongfully obtains possession of any such property asset, book of
account, register or other documents; or
(c) Conceals, destroys, or delete any book of account, register or other
documents with interest to evade the provisions of section 5; or
(d) willfully close not furnish any detail as required by section 5; or
(e) furnishes such details in compliance with the requirement of section 6,
which is false and, which he either knows or has reason to believe to be
false, or does not believe to be true;
shall be punishable with imprisonment up to three years or with a fine
or both;
(2) No Court shall take cognizance of an offence punishable under this section
except with the previous sanction of the State Government .
11. Power to make rules.- (1) The State Government may by notification in
the official gazette, make rules to carry out of the provisions’ of this Act.
(2) All rules made under this Act shall as soon as may be after they are made,
be laid before each House of the State Legislature. While it is in session, of a total
period of not less than fourteen days, extending to one session or more than one
successive sessions and shall, unless some later date is appointed, take effect from the
date of their publication in the official gazette, subject to such modification or
annulment as the two Houses of the legislature may, during the said period, agree to
make so However, any such modification or annulment shall be without prejudice to
the validity to anything previously done or any action previously taken there under.
(3) If any difficulty arises in to giving effect to the provisions of this Act, the
State Government may by order, which is not inconsistent with the provisions of this
Act, remove the difficulty;
Provided that no such order shall be made after the expiry of a period of two
years from the Appointed day.
9 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 66 66 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2015 2015 2015 2015
12 . Protection of Action taken in good faith.- No suit, prosecution or other
legal proceedings shall be initiated against the State Government, the Authority or
Scheduled Institution or any person authorized by them for performing any function
under this Act or for anything , which is done or intended to be done in good faith
under this Act or any rule or order made there under.
13 . Repeal and Saving- (1) All the Acts, Rules, Regulations and Orders related
to the scheduled Institution are here by repealed.
(2) Not withstanding such repeal, anything done or any action taken under the
said Acts, Rules, Regulations, and orders shall be done or taken under this Act as if its
was come in to force on the day on which such thing was done or such action was
taken.
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to the 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) 536-571+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.