LexThe Bihar Police (Amendment) Act, 2014
Bihar · state statute
Open in Lexace · Ask the AI about this act
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jkT;iky fnukad 06 ekpZ] 2014 dks vuqefr ns pqds gSa] blds }kjk loZ &lk/kkj.k dh lwpuk ds fy;s izdkf'kr
fd;k tkrk gSA
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&&&&&&&&
vf/klwpuk,a
14 ekpZ 2014
,y0th0&1&02@2014@yst& 40 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
06 ekpZ] 2014 dks vuqefr ns pqds gSa] blds }kjk loZ &lk/kkj.k dh lwpuk ds fy;s izdkf'kr
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj
ljdkj ds lfpo
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fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
06 ekpZ] 2014 dks vuqefr ns pqds gSa] blds }kjk loZ &lk/kkj.k dh lwpuk ds fy;s izdkf'kr
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpo A
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fcgkj iqfyl ¼la’kks/ku½ vf/kfu;e] 2014
[fcgkj vf/kfu;e 5] 2014 ]
fcgkj iqfyl vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 7] 2007½ dk la’kks/ku djus ds fy, vf/kfu;e A
izLrkouk & pw¡fd] fcgkj iqfyl vf/kfu;e] 2007 ¼fcgkj vf/kfu;e 7 ] 2007½ 30oha ekpZ 2007 dks jkti= esa
izdkf'kr fd;k x;k Fkk vkSj fcgkj iqfyl vf/kfu;e jkT; esa izHkkoh gS ;
vkSj pw¡fd] jkT; ljdkj }kjk fcgkj iqfyl vf/kfu;e] 2 007 dh /kkjk&1¼[k½ ds v/khu
bl vf/kfu;e ds vkjaHk dh frfFk vf/klwfpr ugha dh xb Z gS] blfy, vf/kfu;e dh /kkjk&1 ¼[k½
dk la'kks/ku djuk vko';d ,oa lehphu gSA blds vykos vf/kfu;e dh /kkjk&97 dh mi&/kkjk
¼3½ esa 'kCn ^^vf/kfu;e** ds LFkku ij ^^fu;e** eqfæ r gks x;k gS ftldk la'kks/ku djuk Hkh
vko';d ,oa lehphu gSA
Hkkjr&x.kjkT; ds iSalBosa o"kZ esa fcgkj jkT; fo /kku e.My }kjk fuEufyf[kr :Ik esas
;g vf/kfu;fer gks %&
1-
laf{kIr uke] foLrkj ,oa izkjEHkA & ¼1½ ;g vf/kfu;e fcgkj iqfyl ¼la'kks/ku½ vf/kfu;e]
2014 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g 30oha ekpZ] 2007 ds izHkko ls izo`Ùk ekuk tk;sxkA
2-
fcgkj vf/kfu;e 7] 2007 dh /kkjk&1 dh mi&/kkjk ¼[k½ dk la'kks/kuA & fcgkj iqfyl
vf/kfu;e] 2007 ¼fcgkj vf/kfu;e] 7] 2007½ dh /kkjk&1 esa mi&/kkjk ¼[k½ ds fy;s
fuEufyf[kr mi&/kkjk izfrLFkkfir dh tk,xh] vkSj 30oh a ekpZ 2007 ds izHkko ls izfrLFkkfir
ekuh tk,xh] ;Fkk %&
^^¼[k½ ;g 30oha ekpZ] 2007 ds izHkko ls izo`Ùk gksxkA**
3-
fcgkj vf/kfu;e 7] 2007 dh /kkjk&97 esa la'kks/kuA & mDr vf/kfu;e dh /kkjk&97 dh
mi&/kkjk ¼3½ esa mYysf[kr 'kCn ^^fu;e** 'kCn ^^vf/kfu;e** }kjk izfrLFkkfir fd;k tk;sxkA
4- fcgkj vf/kfu;e 7] 2007 dh /kkjk&97 ds i'pkr /kkjk&9 8 dk var%LFkkiuA & fuEufyf[kr
ubZ /kkjk&98 var%LFkkfir dh tk;sxh] ;Fkk &
^^98 fof/kekU;dj.k ,oa O;ko`fÙk & ¼1½ mDr vf/kfu;e] 2007 dh /kkjk&1 dh mi&/kkjk ¼[k½ ,oa
/kkjk&97 esa ,slk la'kks/ku gksus ij Hkh bl vf/kfu; e ds vkjaHk ds iwoZ fd;k x;k dksbZ dk;Z
;k dh xbZ dksbZ dkjZokbZ] izdkf'kr dh xbZ lHkh vf/klwpuk,¡] iznÙk 'kfDr;k¡] fofgr fd;s x;s
izi=] ifjHkkf"kr LFkkuh; vf/kdkfjrk] ikfjr dh xbZ l tk rFkk ikfjr vkns'k] fu;e rFkk dh
xbZ fu;qfDr;k¡ fcgkj iqfyl vf/kfu;e] 2007 ds v/khu Øe'k% fd;s x;s ;k dh x;h]
izdkf'kr] fuxZr] iznÙk] fofgr] ifjHkkf"kr ;k ikfjr ;k dh x;h ekuh tk,axh ekuks fcgkj
iqfyl vf/kfu;e] 2007 jkti= esa mlds izdk'ku dh frfF k vFkkZr~ 30-03-2007 ls ykxw Fkk
vkSj fof/kekU; ekuk tk;sxk rFkk bl vf/kfu;e }kjk ;k ds v/khu iznÙk 'kfDr;ksa ds iz;ksx esa
fd;k x;k] gqvk] fuxZr] dh xbZ bR;kfn ekuh tk;sxhA
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¼2½ bl vf/kfu;e dh dksbZ ckr vFkok blds }kjk fd;s x ;s la'kks/ku mDr vf/kfu;e ds varxZr
fd;k x;k dksbZ dk;Z ;k dh xbZ dksbZ dkjZokbZ bR;kfn dks izHkkfor ugha djsxh vkSj u gh
izHkkfor djus okyh ekuh tk;sxhA**
14 ekpZ 2014
la0 ,y0th0&1&02@2014@yst&41 —fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk fnukad 06
ekpZ] 2014 dks vuqer fcgkj iqfyl ¼la'kks/ku½ vf/kfu ;e] 2014 dk fuEufyf[kr vaxszth 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 vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
The Bihar Police (Amendment) Act, 2014
[Bihar Act 5, 2014]
AN
ACT
To amend the Bihar Police Act, 2007 (Bihar Act 7, 2007)
Preamble– Whereas, the Bihar Police Act, 2007 (Bihar Act, 7, 2007) was published in the
official gazette on 30 th March 2007 and the Bihar Police Act is operative i n
the state ;
AND Whereas, the date of commencement of the Act has not been
notified by the State Government under section 1(b) of the Bihar Police Act,
2007, now, therefore, it is necessary and expedient to amend section 1(b) of
the Act. Besides, in Sub-section (3) of Section 97 of the said Act, 2007, the
word “Rule” has been printed in place of the word “ Act” amendment of
which is also necessary and expedient.
Be it enacted by the Legislature of the state of B ihar in Sixty fifth
year of the Republic of India as follows :-
1. Short title, extent and commencement. – (1) This Ac t may be called
the Bihar Police (Amendment) Act, 2014.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall deemed to have come into force with ef fect from 30
th
March, 2007.
2. Amendment of Sub-Section (b) of Section 1 of the Bihar Act 7,
2007.– In section 1 of the Bihar Police Act, 2007 (Bihar Act 7, 2007)
for sub section (b) the following subsection shall be substituted and
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 14 /uni092E/uni093E/uni091A/g91 2014
shall be deemed to have been substituted with effec t from the 30 th day
of March, 2007 namely:-
“(b) It shall come in to force with effect from 3 0 th of March, 2007.”
3. Amendment in Section 97 of the Bihar Act 7, 2007 . -
The word “Rule” mentioned in Sub-Section (3) of Se ction 97 of the
said Act, 2007 shall be substituted by the word “Act”.
4. Insertion of Section 98 in Bihar Act, 7 of 2007. - After Section 97 of
the said Act, - the following new Section 98 shall be inserted, namely-
“98. Validation and Saving – (1) Notwithstanding su ch amendment, in
Sub-section (b) of Section - 1 and Section 97 of th e said Act, 2007
any thing done or action taken, all notifications published, powers
conferred, forms prescribed, local jurisdiction def ined, sentence
passed and orders, rules and appointments made befo re the
commencement of this Act shall be deemed, respectiv ely, to have
been published, issued, conferred, prescribed, defined, passed or made
under the Bihar Police Act, 2007 as if The Bihar Po lice Act, 2007
were in force from the date of its publication in O fficial Gazette i.e.
30.03.2007 and shall be deemed to be valid and be d eemed to have
been made, done, issued, taken etc. in exercise of the powers
conferred by or under this Act.
(2) Nothing in this Act or the amendments affected thereby shall effect or
he deemed to affect anything done or any action etc . taken under the
provisions of the said Act.”
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to 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) 310-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in