LexThe Bihar Panchayat Raj (Amendment) Act, 2015
Bihar · state statute
Open in Lexace · Ask the AI about this act
/u0962ब ह/glyph400र
[स/glyph400ध/glyph400रण [/glyph417क
/u0962बह/glyph400र सरक/glyph400र /u0939/glyph400र/glyph400 /glyph147क/glyph400/u0966शत
(स/glyph417/glyph55 पटन/glyph400 /glyph70/glyph692) पटन/glyph400
laŒ ,yŒthŒ&1&17@201 5@yst
ftlij egkefge jkT;iky fnukad 22 vxLr 2015 dks vuqefr ns pqds gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fy;s izdkf ’k r fd;k tkrk gSa A
/glyph470नबंधन सं/glyph202 या
ह/glyph400र गजट
[स/glyph400ध/glyph400रण [/glyph417क
/u0962बह/glyph400र सरक/glyph400र /u0939/glyph400र/glyph400 /glyph147क/glyph400/u0966शत
5 भा/glyph290 1/glyph703/glyph69 /glyph53श/glyph55/glyph59
पटन/glyph400 /glyph61 व/u096Bह/glyph87 प/u0966तव/glyph400र , 2/glyph69 [ग/glyph87 त 2/glyph5515
fof/k foHkkx
———
vf/klwpuk,a
27 vxLr 2015
5@yst % 120 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e]
ftlij egkefge jkT;iky fnukad 22 vxLr 2015 dks vuqefr ns pqds gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds
eukst dqekj
ljdkj ds la;qDr lfpo A
/glyph470नबंधन सं/glyph202 या पी0ट/glyph5480-40
/u0962बह/glyph400र सरक/glyph400र /u0939/glyph400र/glyph400 /glyph147क/glyph400/u0966शत
fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e]
ftlij egkefge jkT;iky fnukad 22 vxLr 2015 dks vuqefr ns pqds gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds vkns’k ls]
eukst dqekj ]
ljdkj ds la;qDr lfpo A
2 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 27 अग/glyph233 त 2015
fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2015
[fcgkj vf/kfu;e 15]2015 ]
fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ dk la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr&x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj vkSj izkjaHkA& ¼1½ ;g vf/kfu;e fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2015
dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ bl la'kks/ku vf/kfu;e] 2015 dh /kkjk&15 }kjk f d, x, la'kks/ku dks NksM+dj] ;g rqjar izo`Ùk
gksxk vkSj /kkjk&15 }kjk fd;k x;k la'kks/ku 1yh tuojh] 2016 ds izHkko ls izo`Ùk gksxkA
2- fcgkj vf/kfu;e 6] 2006 dh /kkjk&2 dk la'kks/ku A& mDr vf/kfu;e] 2006 dh /kkjk&2 ds [k.M
¼d <+½ ds i'pkr~ fuEufyf[kr [k.M ¼d .k½ tksM+k tk,xk%&
^^¼d .k½ ^^okMZ lHkk** ls vfHkizsr gS /kkjk 170 d dh mi&/kkjk ¼1½ ds v/khu xfBr okMZ lHkkA**
3- fcgkj vf/kfu;e 6] 2006 dh /kkjk 7 dk la'kks/kuA& mDr vf/kfu;e] 2006 dh /kkjk 7 ds [k.M
¼?k½ ds i'pkr~ fuEufyf[kr [k.M ¼³½ ,oa [k.M ¼p½ tksM+s tk,axs%&
^^¼³½ okMZ lHkkvksa dh vuq'kalk,¡
¼p½ vxj xzke lHkk dh jk; esa fdlh okMZ ls lacaf/kr dksbZ egRoiw.kZ ;kstuk okMZ lHkk dh dk;Zokgh esa
lfEEkfyr ugha dh x;h gS] rks xzke lHkk ,slh ;kstukvksa ij Hkh fopkj dj ldsxhA**
4- fcgkj vf/kfu;e 6] 2006 dh /kkjk 9 dk la'kks/kuA& mDr vf/kfu;e] 2006 dh /kkjk 9 ds [k.M
¼t½ ds i'pkr~ fuEufyf[kr [k.M ¼>½ tksM+k tk,xk%&
^^¼>½ okMZ lHkkvksa ds izfrosnuksa@vuq'kalkvksa ds laca/k esa fopkj&foe'kZ djuk ,oa leqfpr dkjZokbZ gs rq xzke
iapk;r dks vuq'kalk djukA**
5- fcgkj vf/kfu;e 6] 2006 esa /kkjk 16 ds ckn ,d ubZ / kkjk dk vUr%LFkkiuA & mDRk vf/kfu;e]
2006 dh /kkjk 16 ds i'pkr~ fuEufyf[kr ubZ /kkjk 16d vUr%LFkkfir dh tk,xh%&
^^16d- eqf[k;k] mi&eqf[k;k ,oa vU; lnL;ksa dks HkŸks A& xzke iapk;r ds eqf[k;k] mi&eqf[k;k vkSj
vU; lnL; ;Fkkfofgr HkŸks ikus ds gdnkj gksaxsA**
6- vf/kfu;e 6] 2006 esa v/;k;
VIII ,oa /kkjk 170 ds i'pkr~ ,d u;k v/;k; ,oa ,d ubZ
/kkjk dk vUr%LFkkiuA &fcgkj iapk;r jkt vf/kfu;e] 2006 esa v/;k; VIII ,oa /kkjk 170 ds i'pkr~
fuEufyf[kr u;k v/;k; IX rFkk ubZ /kkjk 170d vUr%LFkkfir dh tk,xh %&
^^v/;k; IX
okMZ lHkk
170d ¼1½ ljdkj ds lkekU; vkns'k ds v/khu jgrs gq,] xzke iapk;r ds Hkhrj okMks± ds izR;sd izknsf'kd fu okZpu
{ks= esa okMZ lHkk dk vk;kstu fd;k tk,xkA okMZ lHkk rhu eghus esa de&ls&de ,d ckj viuh cSBd djsxhA
mDr okMZ ls xzke iapk;r ds fuokZfpr lnL; tks okMZ d k izfrfuf/kRo djrs gksa] okMZ lHkk dh cSBd dk vk;ks tu
fofgr izfØ;kvksa ds vuqlkj djsaxs vkSj cSBd dh v/;{ krk djsaxsA ml okMZ ds fuokZpu {ks= esa fuokl djus o kys
lHkh ernkrk mDr okMZ lHkk ds lnL; gksaxsA
¼2½ vxj okMZ lHkk dh cSBd cqykus gsrq mŸkjnk;h xzk e iapk;r lnL; cSBd cqykus esa vlQy jgrs gSa]
rc ml xzke iapk;r ds eqf[k;k ;k eqf[k;k }kjk vf/kÑr fd;s tkus ij mi&eqf[k;k cSBd dk vk;kstu djsaxs ,oa
mldh v/;{krk djsaxsA
¼3½ okMZ lHkk dh cSBd ds fy, x.kiwfrZ ¼dksje½ okMZ lHkk ds dqy lnL;ksa ds nlosa fgLls ;k ipkl
lnL;ksa dh mifLFkfr ls iwjh gksxhA
¼4½ okMZ lHkk] ,slh fu;ekoyh tks fofgr dh tk,] ds v /;/khu fuEufyf[kr 'kfDr;ksa dk iz;ksx djsxh ,oa
fuEufyf[kr d`R;ksa dk fuoZgu djsxh %&
¼d½ okMZ lHkk ds {ks= esa yh tkus okyh fodkl ;kstu kvksa ds izLrko rS;kj djuk rFkk mudh
izkFkfedrk fofuf'pr djuk ,oa bls xzke iapk;r dh fodkl ;kstuk esa lfEefyr djus ds mís';
ls xzke lHkk dks vxzlkfjr djuk(
¼[k½ fu;r ekunaMksa ds vk/kkj ij fgrkf/kdkjh vfHkU ;Lr Ldhe ds fy, okMZ lHkk ds {ks= ls lcls
vf/kd ik= O;fDr;ksa dh igpku djukA
¼x½ ljdkj ls fofHkUu izdkj dh dY;k.kdkjh lgk;rk] ; Fkk isa'ku ,oa vuqnku] izkIr djus okys
O;fDr;ksa dh ik=rk dk lR;kiu djuk(
¼?k½ okMZ lHkk ds fofu'p; ij xzke iapk;r }kjk dh x; h vuqorhZ dkjZokbZ ds laca/k esa lwpuk izkIr
djuk(
¼³½ fodkl ;kstukvksa dss fy, udn ;k ftUl nksuksa : iksa esa va'knku vkSj LoSfPNd Jenku dk
lg;ksx izkIr djuk(
3 /glyph467बहार गजट (असाधारण), 27 अग/glyph233 त 2015
¼p½ ;g lqfuf'pr djus dk iz;kl djuk fd okMZ lHkk ds lnL; xzke iapk;r dks djksa ,oa Qhlksa
¼;fn dksbZ gksa½ dk lle; Hkqxrku djrs gSa(
¼N½ eqf[k;k ds vuqjks/k ij LVªhV ykbZV] LVªhV ;k l keqnkf;d uy] lkoZtfud LoPNrk bdkbZ;ka] ,oa
vU; lkoZtfud lqfo/kk ;kstukvksa ds fy, okMZ lHkk ds {ks= esa mi;qDr LFky dk lq>ko nsuk(
¼t½ yksdfgr ls tqM+s ;Fkk& LoPNrk] i;kZoj.k dk laj {k.k ,ao iznw"k.k dk fu;a=.k tSls fo"k;ksas ij
tkx:drk iSnk djuk(
¼>½ okMZ lHkk ds {ks= eas LoPNrk O;oLFkk dk;e j[kus esa xzke iapk;r ds deZpkfj;ksa dks lg;ksx nsuk
,oa dwM+k&dpjk ds fuLrkj.k esa LoSfPNd Jenku djuk(
¼¥½ okMZ lHkk ds {ks= esa o;Ld f'k{kk dk;ZØe dks izksRlkfgr djuk(
¼V½ lkoZtfud LokLF; dsanzks dh xfrfof/k;ksa] fo'ks "kr% jksxksa dh jksdFkke ,oa ifjokj dY;k.k dk;ZØeks a
esa lg;ksx nsuk rFkk egkekfj;ksa ,oa izkd`frd vkink vksa dh ?kVukvkas dks rqjar izfrosfnr djus gsrq
vko';d O;oLFkk djuk(
¼B½ okMZ lHkk ds {ks= esa lekt ds fofHkUu oxkZsa d s chp ,drk vkSj lkSgknZ c<+kuk ,oa LFkkuh; yksxksa
dh izfrHkk dks igpku nsus gsrq lkaLd`frd mRloksa ,oa [ksyksa dk vk;kstu djuk( vkSj
¼M½ ,slh vU; 'kfDr;ksa dk iz;ksx ,oa ,sls vU; dk;ksZa dk fuoZgu djuk tks fofgr fd, tk,aA
¼5½ okMZ lHkk ds cSBdksa ds vk;kstu ,oa lapkyu dh izfØ;k ogh gksxh tks fofgr dh tk;A
¼6½ okMZ lHkk ds izR;sd cSBd dh v/;{krk] lacaf/kr okMZ {ks= ls fuokZfpr xzke iapk;r ds okMZ lnL; }kjk
,oa mldh vuqifLFkfr esa xzke iapk;r ds eqf[k;k ;k eqf[k;k }kjk vf/kÑr mi&eqf[k;k }kjk dh tk;sxhA
¼7½ okMZ lHkk dh cSBd esa fdlh eqís ds laca/k esa lHkh ladYi okMZ lHkk dh cSBd esa mifLFkr ,oa ernku
djus okys lnL;ksa ds cgqer ls ikfjr fd, tk,axsA**
7- fcgkj vf/kfu;e 6] 2006 dh /kkjk 18 dk la'kks/kuA & ¼1½ /kkjk 18 dh mi/kkjk ¼4½ ds [kaM (i) ds
izFke ijUrqd ds vUr esa fuEufyf[kr okD; tksM+k tk,xk %&
^^eqf[k;k dh iwjh inkof/k esa ,slk dksbZ vfo'okl izLrko flQZ ,d ckj gh yk;k tk ldsxkA**
¼2½ /kkjk 18 dh mi/kkjk ¼4½ ds [kaM (i) ls f}rh; ijUrqd ,rn~ }kjk foyksfir fd;k tkrk gSA
¼3½ /kkjk 18 dh mi/kkjk ¼4½ ds [kaM (ii) ds izFke ijUrqd ds vUr esa fuEufyf[kr okD; tksM+k
tk,xk%&
^^mi&eqf[k;k dh iwjh inkof/k esa ,slk dksbZ vfo'okl izLrko flQZ ,d ckj gh yk;k tk ldsxkA**
¼4½ /kkjk 18 dh mi/kkjk ¼4½ ds [kaM (ii) esa f}rh; ijUrqd ,rn~ }kjk foyksfir fd;k tkrk gSA
8- fcgkj vf/kfu;e 6] 2006 dh /kkjk 32 dk la'kks/kuA & mDr vf/kfu;e] 2006 dh /kkjk 32 dh
mi&/kkjk ¼1½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^32 ¼1½ izR;sd xzke iapk;r esa ;Fkkfofgr jhfr ls f u;qDr gksus okyk ,d iapk;r lfpo gksxkA iapk;r
lfpo ds vfrfjDr] ljdkj xzke iapk;r ds v/khu dke dju s ds fy,] le;≤ ij] mruh la[;k esa vU;
dfeZ;kas dks Hkh fofgr jhfr ls inLFkkfir ;k izfrfu;qDr dj ldsxh] ftls og vko';d le>sA^^
9- fcgkj vf/kfu;e 6] 2006 dh /kkjk 40 dk la'kks/ku A& mDr vf/kfu;e] 2006 dh /kkjk 40¼1½ ds
[k.M ¼[k½ ds i'pkr~ fuEufyf[kr [k.M ¼x½ tksM+k tk,xk %&
^^¼x½ vxj iapk;r lfefr ds izeq[k rFkk mi&izeq[k nksuksa in ,d lkFk fjDRk gks tk;ssa ,oa fdlh dkj.ko'k
jkT; fuokZpu vk;ksx mDr nksuksa esa fdlh ,d fjDr in ds fo:) fuokZpu lapkfyr djus esa vleFkZ gks rks izeq [k
ds nkf;Roksa ds fuoZgu gsrq] dk;Zdkjh O;oLFkk ds :i esa] iapk;r lfefr izknsf'kd fuokZpu {ks= ls lh/ks f uokZfpr
lnL;ksa ds chp ls mez esa ofj"Bre lnL;] izeq[k ds : i esa] dk;Z djsaxsA dk;Zdkjh O;oLFkk ds :i esa dk;Z djus
okys izeq[k dh dk;kZof/k iw.kZr% vLFkk;h gksxh] rFk k vf/kfu;e ds izko/kkuksa ds vuqlkj fof/kor fuokZfp r izeq[k ds
dk;ZHkkj laHkkyrs gh Lor% lekIr gks tk,xhA ofj"Bre lnL; }kjk izeq[k dh ftEesokjh xzg.k djus ls fyf[kr :i
esa badkj fd, tkus ij] ofj"Bre lnL; ds ckn mez esa ofj"B nwljs lnL;] izeq[k ds :i eas] dk;Z djsaxsA
dk;Zikyd inkf/kdkjh] iapk;r lfefr] ;Fkkfofgr :i ls] lHkh fuokZfpr lnL;ksa dh mez ds laca/k eas iath dk
la/kkj.k LFkk;h O;oLFkk ds :i esa djsaxsA mez leku gksus dh fLFkfr esa ojh;rk dk fofu'p; ykWVjh }kjk ;F kkfofgr
izfØ;k ds vuqlkj fd;k tk,xkA**
10- fcgkj vf/kfu;e 6] 2006 dh /kkjk 44 dk la'kks/kuA & ¼1½ mDr vf/kfu;e] 2006 dh /kkjk 44 dh
mi/kkjk ¼3½ ds [kaM ¼ ii ½ ds vUr esa fuEufyf[kr okD; tksM+k tk,xk %&
^^izeq[k@mi&izeq[k dh iwjh inkof/k esa ,slk dksbZ vfo'okl izLrko flQZ ,d ckj gh yk;k tk ldsxkA**
¼2½ /kkjk 44 dh mi/kkjk ¼3½ ds [kaM (iii) dks ,rn~ }kjk foyksfir fd;k tkrk gSA
¼3½ /kkjk 44 dh mi/kkjk ¼3½ ds [kaM (iv) dks [kaM (iii) ds :i esa iqulZa[;kafdr fd;k tk,xkA
11- fcgkj vf/kfu;e 6] 2006 dh /kkjk 67 dk la'kks/ku A& mDr vf/kfu;e] 2006 dh /kkjk 67 dh
mi&/kkjk ¼1½ esa fuEufyf[kr ijUrqd tksM+k tk,xk %&
4 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 27 अग/glyph233 त 2015
^^ijUrq vxj ftyk ifj"kn ds v/;{k rFkk mik/;{k nksuk sa in ,d lkFk fjDr gks tk;sa ,oa fdlh dkj.ko'k
jkT; fuokZpu vk;ksx mDr nksuksa esa fdlh ,d fjDr in ds fo:) fuokZpu lapkfyr djus esa vleFkZ gks rks v/;{ k
ds nkf;Roksas ds fuoZgu gsrq] dk;Zdkjh O;oLFkk ds : i esa] ftyk ifj"kn izknsf'kd fuokZpu {ks=ksa ls lh/k s fuokZfpr
lnL;ksa ds chp ls mez esa ofj"Bre lnL;] v/;{k ds :i eas] dk;Z djsaxsA dk;Zdkjh O;oLFkk ds :i esa dk;Z d jus
okys v/;{k dh dk;kZof/k iw.kZr% vLFkk;h gksxh] rFkk vf/kfu;e ds izko/kkuksa ds vuqlkj fof/kor fuokZfpr v/;{k ds
dk;ZHkkj laHkkyrs gh Lor% lekIr gks tk,xhA ofj"Bre lnL; }kjk v/;{k dh ftEesokjh xzg.k djus ls fyf[kr :i
esa badkj fd, tkus ij ofj"Bre lnL; ds ckn mez esa o fj"B nwljs lnL;] v/;{k ds :i eas] dk;Z djsaxsA eq[;
dk;Zikyd inkf/kdkjh] ftyk ifj"kn~ ;Fkkfofgr :i ls l Hkh fuokZfpr lnL;ksa dh mez ds laca/k eas iath dk l a/kkj.k
LFkk;h O;oLFkk ds :i esa djsaxsA mez leku gksus dh fLFkfr esa ojh;rk dk fofu'p; ykWVjh }kjk ;Fkkfofgr i zfØ;k
ds vuqlkj fd;k tk,xkA**
12- fcgkj vf/kfu;e 6] 2006 dh /kkjk 70 dk la'kks/ku A& ¼1½ mDr vf/kfu;e] 2006 dh /kkjk 70
dh mi/kkjk ¼4½ ds [kaM ¼ ii ½ ds vUr eas fuEufyf[kr okD; tksM+k tk,xk %&
^^v/;{k@mik/;{k dh iwjh inkof/k esa ,slk dksbZ vfo 'okl izLrko flQZ ,d ckj gh yk;k tk ldsxkA**
¼2½ mDr vf/kfu;e] 2006 dh /kkjk 70 dh mi/kkjk ¼4½ ds [kaM (vii) dks ,rn~ }kjk foyksfir fd;k tkrk
gSA
13- fcgkj vf/kfu;e 6] 2006 esa ,d ubZ /kkjk dk vUr%LFkkiuA& mDr vf/kfu;e] 2006 dh /kkjk
95 ds i'pkr~ fuEufyf[kr ubZ /kkjk 95d vUr%LFkkfir dh tk,xh %&
^^95d ljiap] mi&ljiap ,oa vU; lnL;ksa dks HkŸks A& xzke dpgjh ds ljiap] mi&ljiap vkSj
vU; lnL; ;Fkkfofgr HkŸks ikus ds gdnkj gksaxsA**
14- fcgkj vf/kfu;e 6] 2006 dh /kkjk 97 dk la'kks/kuA& ¼1½ mDr vf/kfu;e] 2006 dh /kkjk 97
dh mi/kkjk ¼4½ ds [kaM ¼ i½ ds izFke ijUrqd ds vUr esa fuEufyf[kr okD; tksM+k tk,xk %&
^^ljiap dh iwjh inkof/k esa ,slk dksbZ vfo'okl izLr ko flQZ ,d ckj gh yk;k tk ldsxkA**
¼2½ mDr vf/kfu;e] 2006 dh /kkjk 97 dh mi/kkjk ¼4½ ds [kaM ¼ i½ dk f}rh; ijUrqd ,rn~ }kjk foyksfir
fd;k tkrk gSA
¼3½ mDr vf/kfu;e] 2006 dh /kkjk 97 dh mi/kkjk ¼4½ d s [kaM (ii) ds izFke ijUrqd ds vUr esa
fuEufyf[kr okD; tksM+k tk,xk %&
^^mi&ljiap dh iwjh inkof/k esa ,slk dksbZ vfo'okl izLrko flQZ ,d ckj gh yk;k tk ldsxkA**
¼4½ mDr vf/kfu;e] 2006 dh /kkjk 97 dh mi/kkjk ¼4½ ds [kaM ¼ ii ½ dk f}rh; ijUrqd ,rn~ }kjk foyksfir
fd;k tkrk gSA
15- fcgkj vf/kfu;e 6] 2006 dh /kkjk 136 esa la'kks/ku A& mDr vf/kfu;e] 2006 dh /kkjk 136
dh mi/kkjk ¼1½ ds [kaM ¼´½ ds ckn fuEufyf[kr u;k [kaM ¼V½ tksM+k tk,xk %&
**¼V½ iapk;r {ks= esa fuokl djus okys ,sls oS;fDrd x`gLFk ifjokj dk lnL; gS] ftlus 1 tuojh] 2016
rd dh vof/k ;k mlds iwoZ vius ?kj esa de&ls&de ,d 'kkSpky; dk fuekZ.k ugha fd;k gSA
Li"Vhdj.k %& ¼1½ bl iz;kstukFkZ ^oS;fDrd x`gLFk ifjokj* ls vfHki zsr gS ifr] iRuh] vkfJr cPps ,oa
vkfJr ekrk] firkA pquko yM+us gsrq bPNqd O;fDr dks vius ukekadu i= ds lkFk bl vk'k; dk 'kiFk i= izLrqr
djuk gksxk fd mlds ?kj esa ,d 'kkSpky; miyC/k gSA
¼2½ fcgkj iapk;r fuokZpu fu;ekoyh] 2006 esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] ;g fujgZrk dsoy
iapk;r pquko esa vH;FkhZ cuus ds fy, ykxw gksxh] iz Lrkod cuus ds fy, ugha c'krsZ og izLrkod cuus gsrq vU;Fkk
fujfgZr ugha gksA**
fcgkj&jkT;iky ds vkns’k ls]
eukst dqekj]
ljdkj ds la;qDr lfpo A
27 vxLr 2015
laŒ ,yŒthŒ&1&17@2015@yst% 121 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr egkefge jkT;iky }k jk
22 vxLr 2015 dks vuqer fcgkj jkt iapk;r ¼la'kks/ku½ vf/kfu;e] 20 15 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/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns’k ls]
eukst dqekj]
ljdkj ds la;qDr lfpo A
5 /glyph467बहार गजट (असाधारण), 27 अग/glyph233 त 2015
The Bihar Panchayat Raj (Amendment) Act, 2015
[Bihar Act 15,2015]
AN
ACT
TO AMEND THE BIHAR PANCHAYAT RAJ ACT, 2006 (ACT 6, 2006)
Be it enacted in the sixty sixth year of the Republ ic of India by the Legislature of the State
of Bihar as follows:-
1. Short title, extent and commencement :– (1) This Act may be called the Bihar Panchayat
Raj (Amendment) Act, 2015.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once excluding the amendment made by section 15 of this
Amendment Act, 2015 and the amendment made by Secti on 15 shall come into force with effect
from 1
st January, 2016.
2. Amendment of section 2 of the Bihar Act 6, 2006 .−− −− After clause (a n) of section 2 of the
said Act, 2006 the following clause (a o) shall be added : –
"(a o) "Ward Sabha" means the Ward Sabha constitute d under sub-section (1) of
section 170 A."
3. Amendment of section 7 of the Bihar Act 6, 2006 .−− −− After clause (d) of section 7 of the
said Act, 2006, the following clauses (e) and (f) shall be added : –
"(e) Recommendations of Ward Sabhas.
(f) If in the opinion of Gram Sabha any importa nt scheme related to a Ward has not
been included in the proceeding of the Ward Sabha, the Gram Sabha may consider
on such schemes also."
4. Amendment of section 9 of the Bihar Act 6, 2006 .
−− −− After clause (h) of section 9 of the
said Act, 2006, the following clause (i) shall be added : –
"(i) Discussing and recommending appropriate acti on to the Gram Panchayat with
regard to the reports/recommendations of Ward Sabhas."
5. Insertion of a new Section in the Bihar Act 6, 2 006 .−− −− after Section 16 of the said Act,
the following new section 16 A shall be inserted:-
"16 A. Allowances to the Mukhiya, Up -Mukhiya and others members :- Mukhiya, Up-
Mukhiya and others members of the Gram Panchayat sh all be entitled to such allowances as may be
prescribed."
6. Insertion of a new chapter and new section in the B ihar Act 6, 2006 .−− −− After Chapter-
VIII and Section 170 in the Bihar Panchayat Raj Act , 2006, the following new Chapter IX and new
section 170 A shall be inserted :-
"CHAPTER IX
WARD SABHA
170A (1) Subject to the general orders of the Gover nment, a ward Sabha shall be organised
in each territorial electoral constituency of the w ards within the Gram Panchayat. The Ward Sabha
shall meet once in three months. The elected member of Gram Panchayat, who represents the Ward,
shall convene the meetings of Ward Sabha as per prescribed procedure and preside over the meeting.
Every voter residing in the electoral territory of the Ward shall be a member of that Ward Sabha.
(2) If the Gram Panchayat member responsible to con vene the meeting fails to convene the
meeting of the Ward Sabha, the Mukhiya of the Gram Panchayat or the Up-Mukhiya, if authorised
by the Mukhiya, shall convene the meeting and preside over it.
(3) The quorum for the meeting of a Ward Sabha shal l be present with the presence of the
members of one tenth of the total number of members of the Ward Sabha or fifty members. As far as
possible not less than thirty percent of the voters attending the Ward Sabha, shall be women. As far
as possible persons belonging to the Scheduled Cast es and Scheduled Tribes may be represented in
the Ward Sabha in proportion to their population in the Ward Sabha.
(4) Ward Sabha shall, subject to such rules as may be prescribed, exercise the following
powers and discharge the following functions :-
(a) to generate proposals and determine the priority of schemes and development
programmes to be implemented in the area of the Ward Sabha and forward the same
6 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 27 अग/glyph233 त 2015
to place it before the Gram Sabha for inclusion in Gram Panchayat development
plan ;
(b) to identify the most eligible persons from the area of Ward Sabha for beneficiary
oriented schemes on the basis of criteria fixed;
(c) to verify the eligibility of persons getting variou s kinds of welfare assistance from
Government such as pensions and subsidies ;
(d) to get information from the Gram Panchayat on the rationale of every decision of the
Gram Panchayat concerning the area of the Ward Sabha ;
(e) to provide and mobilize voluntary labour and contri butions in cash and kind for
development work and supervise such development works through volunteer teams ;
(f) to make efforts to ensure that the members of Ward Sabha pay taxes and fees (if
any) to the Gram Panchayat ;
(g) to suggest, on the request of Mukhiya, the location of streetlights, street or
community water taps, public sanitation units, and such other public amenity
schemes within the area of the Ward Sabha ;
(h) to impart awareness on matters of public interest such as cleanliness, preservation of
the environment and prevention of pollution ;
(i) to assist the employees of the Gram Panchayat in sanitation arrangements in the area
of Ward Sabha and render voluntary service in the removal of garbage ;
(j) to promote programme of adult education within the area of Ward Sabha ;
(k) to assist the activities of public health centers i n the area of Ward Sabha especially
in disease prevention and family welfare and to cre ate arrangements to quickly
report the incidence of epidemics and natural calamities ;
(l) to promote harmony and unity among various groups o f people in the area of the
Ward Sabha and to arrange cultural festivals and sp orts meets to give expression to
the talents of the people of the locality ; and
(m) to exercise such other powers and discharge such ot her functions as may be
prescribed.
(5) The procedure for convening and conducting the meetings of the Ward Sabha shall be
such as may be prescribed.
(6) Every meeting of a Ward Sabha shall be presided over by the ward member of the Gram
Panchayat elected from the area of the concerned Wa rd and in his absence by the Mukhiya of the
Gram Panchayat or the Up-Mukhiya authorised by the Mukhiya.
(7) All resolutions in respect of any issue in the meeting of the Ward Sabha shall be passed
by a majority of the members present and voting in the meeting of the Ward Sabha."
7. Amendment of Section 18 of the Bihar Act, 2006 .−− −− (1) The following sentence shall be
added at the end of the first proviso of clause (i) of sub-section (4) of section 18 :–
"Such a no confidence motion may be brought only once in the whole tenure of Mukhiya."
(2) The second proviso of clause (i) of sub-section (4) of section 18 is hereby deleted.
(3) The following shall be added in the first prov iso of clause (ii) of sub-section (4) of
section 18 :–
"Such a no confidence motion may be brought only on ce in the whole tenure of Up-
Mukhiya."
(4) The second proviso in clause (ii) of sub-section (4) of section 18 shall be deleted.
8. Amendment of Section 32 of the Bihar Act, 2006 .−− −− The sub-section (1) of Section 32 of
the said Act shall be substituted by the following :-
"32(1). There shall be a Panchayat Secretary in Gra m Panchayat to be appointed in the
manner as may be prescribed. In addition to a Panch ayat Secretary, the State Government may post
or depute such number of other staff to work under the Gram Panchayat, in the prescribed manner
which it may consider necessary."
9. Amendment of section 40 of the Bihar Act, 2006 .−− −− The following clause (c) shall be
added after clause (b) in section 40(1) of the said Act, 2006 :-
"(c) If both the posts of Pramukh and Up-Pramukh o f Panchayat Samiti fall vacant
simultaneously and the State Election Commission is not able to conduct election to
7 /glyph467बहार गजट (असाधारण), 27 अग/glyph233 त 2015
any one of the said vacant posts due to some reason , as a working arrangement, the
seniormost member in age from amongst the members e lected directly from the
territorial electoral constituency of Panchayat Sam iti shall act as the Pramukh. The
tenure of Pramukh acting under working arrangement, shall be purely temporary and
shall terminate automatically on assumption of char ge by the duly elected Pramukh
in accordance with provisions of the Act. In case o f refusal in writing by the
seniormost member to accept the responsibility of P ramukh, the member, who falls
next in order of seniority of age after the seniorm ost member, shall act as the
Pramukh. The Executive Officer of Panchayat Samiti, as a standing arrangement,
shall maintain a register regarding age of all elec ted members in the manner
prescribed. In case of equality of age, the seniority shall be decided by draw of lot in
accordance with the prescribed procedure.
10. Amendment of Section 44 of the Bihar Act 6, 2006 .−− −− (1) The following sentence shall
be added at the end of the first proviso of clause (ii) of sub-section (3) of section 44 of the said A ct,
2006 :–
"Such a no confidence motion may be brought only o nce in the whole tenure of Pramukh/
Up-Pramukh."
(2) The clause (iii) of sub-section (3) of section 44 is hereby deleted.
(3) The clause (iv) of sub-section (3) of section 44 shall be renumbered as clause (iii).
11. Amendment of section 67 of the Bihar Act 6, 2006 .−− −− The following proviso shall be
added in sub-section (1) of section 67 of the said Act, 2006 :-
"Provided that if both the posts of Adhyaksha and Upadhyaksha of Zila Parishad fall
vacant simultaneously and the State Election Commis sion is not able to conduct
election to any one of the said vacant posts due to some reason, as a working
arrangement, the seniormost member in age from amon gst the members elected
directly from the territorial electoral constituenc y of Zila Parishad shall act as the
Adhyaksha. The tenure of Adhyaksha acting under wo rking arrangement, shall be
purely temporary and shall terminate automatically on assumption of charge by the
duly elected Adhyaksha in accordance with provision s of the Act. In case of refusal
in writing by the seniormost member to accept the r esponsibility of Adhyaksha, the
member, who falls next in order of seniority of age after the seniormost member,
shall act as the Adhyaksha. The Chief Executive Off icer of Zila Parishad, as a
standing arrangement, shall maintain a register regarding age of all elected members
in the manner prescribed. In case of equality of age, the seniority shall be decided by
draw of lot in accordance with the prescribed procedure.
12. Amendment of Section 70 of the Bihar Act 6, 2006 .−− −− (1) The following sentence shall
be added at the end of clause (ii) of sub-section (4) of section 70 of the said Act, 2006 :–
"Such a no confidence motion may be brought only o nce in the whole tenure of
"Adhyaksha or Upadhyaksha"
(2) The clause (vii) of sub-section (4) of section 70 of the said Act, 2006 is hereby
deleted.
13. Insertion of a new Section in the Bihar Act 6, 2006 .−− −− After Section 95 of the said Act,
2006, the following new section 95 A shall be inserted :-
"95 A. Allowances to the Sarpanch, Up -Sarpanch and others members :– Sarpanch, Up-
Sarpanch and others members of the Gram Katchahry s hall be entitled to such allowances as may be
prescribed."
14. Amendment of Section 97 of the Bihar Act 6, 2006 .−− −− (1) The following sentence shall
be added at the end of the first proviso of clause (i) of sub-section (4) of section 97 of the said Ac t,
2006 : –
"Such a no confidence motion may be brought only once in the whole tenure of Sarpanch."
(2) The second proviso of clause (i) of sub-sectio n (4) of section 97 is hereby deleted.
(3) The following sentence shall be added at the e nd of the first proviso of clause (ii) of
sub-section (4) of section 97 of the said Act, 2006 :–
8 /u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59/glyph61 27 अग/glyph233 त 2015
"Such a no confidence motion may be brought only on ce in the whole tenure of Up-
Sarpanch."
(4) The second proviso of clause (ii) of sub-secti on (4) of section 97 of the said Act,
2006 is hereby deleted.
15. Amendment of section 136 of the Bihar Act, 2006 .−− −− The following new clause (k) shall
be added after clause (j) of sub-section (1) of section 136 of the said Act 2006:–
"(k) is a member of such individual householder fa mily residing in the Panchayat area,
which has not constructed at least one latrine in its house by the period of 1 st January
2016 or prior to it.
EXPLANATION :- (1) An "individual householder family' for this purpose means husband and
wife, their dependent children and dependent parent s. The person
intending to contest election shall have to furnish at the time of filing
his nomination paper an affidavit to the effect that a latrine exists in his/
her house.
(2) Notwithstanding anything contained in the Bih ar Panchayat Election
Rules, 2006, this disqualification shall be applica ble only for being a
candidate in the Panchayat election and not for bei ng a proposer
provided he is not disqualified otherwise for being a proposer."
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
————
[ध/glyph401¡क/glyph61 स/u0966चव/glyph400लय म/u0967/glyph144ण/glyph400लय/glyph61
/u0962बह/glyph400र/glyph61 पटन/glyph400 /u0939/glyph400र/glyph400 /glyph147क/glyph400/u0966शत eव/glyph417 म/u0967/u0962/glyph144त?
/u0962बह/glyph400र गजट /glyph53[स/glyph400ध/glyph400रण/glyph59 972/glyph625/glyph691+400/glyph62ड/glyph401/glyph55ट/glyph402/glyph55प/glyph401/glyph55?
Website: http://egazette.bih.nic.in