The Bihar Panchayat Raj (Amendment) Act, 2014
Bihar · state statute
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The Bihar Panchayat Raj (Amendment) Act, 2014
[Bihar Act 7, 2014]
AN
ACT
To Amend the Bihar Panchayat Raj Act, 2006 (Bihar Act 6, 2006) (as amended)
Be it enacted by the Legislature of the State of Bi har in the sixty fifth year of the
Republic of India as follows:-
1. Short Title, Extent and Commencement /circle4– (1) This Act may be called the Bihar
Panchayat Raj (Amendment) Act, 2014.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Amendment of Section–18 of the Bihar Act 6, 200 6
/circle4– In sub-section (5) of
Section 18 of the Act, the words "Disobidience of o rder of an authority established by law
or" shall be inserted after the words "or is found to be guilty of misconduct in the discharge
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of his duties" and before the words "or becomes phy sically or mentally incapacitated for
performing his duties".
3. Amendment of Section–44 of the Bihar Act 6, 200 6
/circle4– In sub-section (4) of
Section 44 of the Act, the words "Disobidience of o rder of an authority established by law
or" shall be inserted after the words "or is found to be guilty of misconduct in the discharge
of his duties" and before the words "or becomes phy sically or mentally incapacitated for
performing his duties".
4. Amendment of Section–70 of the Bihar Act 6, 200 6
/circle4– In sub-section (5) of
Section 70 of the Act, the words "Disobidience of o rder of an authority established by law
or" shall be inserted after the words "or is found to be guilty of misconduct in the discharge
of his duties" and before the words "or becomes phy sically or mentally incapacitated for
performing his duties".
By order of the Governor of Bihar,
UJJAWAL KUMAR DUBEY,
Joint Secretary to Government.
—————
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 399-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in