LexThe BIHAR RIGHT TO PUBLIC GRIEVANCE REDRESSAL ACT, 2015
Bihar · state statute
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/u0962/uni092C
/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 /glyph70/glyph65/uni0031) /uni092A/uni091F/uni0928/glyph400
laŒ ,yŒthŒ&1&12 @20
ftlij egkefge jkT;iky fnukad
fy;s izdkf ’k r fd;k tkrk gSaA
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E
/u0962/uni092C /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
/glyph68 /uni092D/uni093E/glyph290 /uni0031/glyph70/uni0033/glyph69 /glyph53/uni0936/glyph55/glyph59
/uni092A/uni091F/uni0928/glyph400 /glyph61 /uni0936/u0967/glyph127/uni0935/glyph400/uni0930 , /uni0032/glyph65 [/uni0917/glyph87 /uni0924 /uni0032/glyph55/uni0031/uni0035
fof/k foHkkx
———
vf/klwpuk,a
28 vxLr 2015
@20 15@yst% 129 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij egkefge jkT;iky fnukad 24 vxLr 2015 dks vuqefr ns pqds gS] blds }kjk loZ&lk/k kj.k dh lwpuk ds
fcgkj&jkT;iky ds
eukst dqekj
ljdkj ds la;qDr lfpo A
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E /uni092A/uni09400/uni091F/glyph5480-40
/uni0917/uni091C/uni091F
/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 vf/kfu; e]
vxLr 2015 dks vuqefr ns pqds gS] blds }kjk loZ&lk/k kj.k dh lwpuk ds
fcgkj&jkT;iky ds vkns’k ls]
eukst dqekj ]
ljdkj ds la;qDr lfpo A
2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[/uni0938/glyph400/uni0927/glyph400/uni0930/uni0923/glyph59/glyph61 28 /uni0905/uni0917/glyph233 /uni0924 2015
fcgkj yksd f'kdk;r fuokj.k vf/kdkj vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e] 2015 ] 2015 ] 2015 ] 2015
[fcgkj vf/kfu;e 1 fcgkj vf/kfu;e 1 fcgkj vf/kfu;e 1 fcgkj vf/kfu;e 199 99]]]] 2015 2015 2015 2015 ]
jkT; dh turk dks fu;r le;&lhek ds Hkhrj yksd f'kdk ;r fuokj.k dk vf/kdkj rFkk muls Lk'kDr
vkSj vkuq"kafxd fo"k;ksa ds fy, mica/k djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds fN;klBosa o"kZ esa fcgkj jkT; fo/ kku eaMy }kjk fuEufyf[kr :Ik esas ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj vkSj izkjaHk A & ¼1½ ;g vf/kfu;e fcgkj yksd f'kdk;r fuokj.k vf/kdkj
vf/kfu;e] 2015 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izo`Rr gksxk ftls jkT; ljdkj] v f/klwpuk }kjk jkti= esa fu;r djs A
2- ifjHkk"kk,aA & bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks &
¼d½ ^^ifjokn^^ ls] vfHkizsr gS jkT; ljdkj }kjk jkT ; esa pykbZ tk jgh fdlh ;kstuk] dk;ZØe ;k lsok ds
laca/k esa dksbZ Qk;nk ;k vuqrks"k ekaxus ds fy,] ; k ,slk Qk;nk ;k vuqrks"k iznku djus esa foQyrk ;k f oyEc ds
laca/k esa] ;k fdlh yksd izkf/kdkj ds d`R;dj.k esa foQyrk ls] ;k mlds }kjk jkT; esa izo`Rr fdlh fof/k] uhfr]
lsok] dk;ZØe ;k ;kstuk ds mYya?ku ls mnHkwr fdlh ekeys ds laca/k esa] fdlh ukxfjd ;k ukxfjdksa ds lewg }kjk
yksd f'kdk;r fuokj.k inkf/kdkjh dks fd;k x;k dksbZ vkosnu] fdUrq blesa fdlh yksd lsod] pkgs og lsokjr gks
;k lsokfuo`Rr] ds lsok ekeyksa ls lacaf/kr ;k fdlh ,sls ekeys ls lacaf/kr] ftlesa fdlh U;k;ky; ;k vf/k dj.k dh
vf/kdkfjrk gks ;k lwpuk dk vf/kdkj vf/kfu;e] 2005 ¼2005 dk dsUnzh; vf/kfu;e la0&22½ ds v/khu fdlh ekeys
;k fcgkj yksd lsok ds vf/kdkj vf/kfu;e] 2011 ds v/k hu vf/klwfpr lsokvksa ls lacaf/kr f'kdk;r lfEefyr u gha
gS;
¼[k½ ^^ yksd f'kdk;r fuokj.k dk vf/kdkj^^ ls vfHkizsr gS fu ;r le;&lhek ds Hkhrj fdlh ifjokn ij
ukxfjdksa dks iznRr lquokbZ ,oa fuokj.k dk dksbZ vo lj vkSj ifjokn ij lquokbZ esa fd;s x;s fofu'p; ds c kjs esa
lwpuk izkIr djus dk vf/kdkj ;
¼x½ ^^yksd f'kdk;r fuokj.k inkf/kdkjh^^ ls vfHkizs r gS /kkjk 3 ds v/khu vf/klwfpr dksbZ yksd f'kdk;r
fuokj.k inkf/kdkjh ;
¼?k½ ^^lwpuk vkSj lqdj.k dsUnz** ls vfHkiszr gS] i fjokn nk;j djus dh lqfo/kk ,oa ekeys ls lacaf/kr ;k
tqM+h gqbZ fdlh izdkj dh lwpuk ds izlkj ds fy, jkT; iksVZy] gsYi MsLd ,oa lkekU; lgk;rk dsUnz lfgr /kkjk 5
ds v/khu vf/klwfpr ;k LFkkfir dsUnz ;k osclkbZV ;
¼M-½ ^^yksd izkf/kdkj^^ ls vfHkizsr gS jkT; ljdkj vkSj blds foHkkx vkSj blesa jkT; fo/kku&e.My }kjk
cuk;h x;h fdlh fof/k }kjk ;k mlds v/khu LFkkfir ;k xfBr izkf/kdkj ;k fudk; ;k laLFkk lfEefyr gS ;
¼p½ ^^izFke vihyh; izkf/kdkj^^ ls vfHkizsr gS ,slk vf/kdkjh ;k /kkjk 3 ds v/khu bl :i esa vf/klwfpr
izkf/kdkj ;
¼N½ ^^f}rh; vihyh; izkf/kdkj^^ ls vfHkizsr gS ,slk vf/kdkjh ;k /kkjk 3 ds v/khu bl :i esa vf/klwfpr
izkf/kdkj ;
¼t½ ^^iqujh{k.k izkf/kdkj** ls vfHkizsr gS ,slk vf /kdkjh ;k /kkjk 3 ds v/khu bl :Ik esa vf/klwfpr
izkf/kdkj ;
¼>½ ^^fu;r le;&lhek^^ ls vfHkizsr gS fdlh ifjokn i j lquokbZ dk volj iznku djus okys yksd
f'kdk;r fuokj.k inkf/kdkjh dks] ;k fdlh vihy dk fof u'p; djus ds fy, izFke vihyh; izkf/kdkj ;k f}rh;
vihyh; izkf/kdkj dks] ;k ;FkkfLFkfr] ifjoknh ;k vi hykFkhZ dks ;FkkfLFkfr] ,sls ifjokn ;k vihy ds fofu 'p; ds
ckjs esa lwfpr djus ds fy, iwoksZDr izkf/kdkfj;ksa dks] vuqKkr vf/kdre le;&lhek ;
¼¥½ ^^fnol^^ ls vfHkizsr gS le;&lhek ds :i esa fuf nZ"V dk;Z fnol ;
¼V½ ^^fofu'p;^^ ls vfHkizsr gS bl vf/kfu;e ds v/kh u vf/klwfpr yksd f'kdk;r fuokj.k inkf/kdkjh ;k
vihy izkf/kdkj ;k iqujh{k.k izkf/kdkj }kjk fdlh ifjokn ;k vihy ;k iqujh{k.k ij fd;k x;k dksbZ fofu'p; vkSj
blesa ;FkkfLFkfr] ifjoknh ;k vihykFkhZ dks Hksth xbZ lwpuk lfEefyr gS ;
¼B½ ^^fofgr^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr ; vkSj
¼M½ ^^jkT; ljdkj^^ ls vfHkizsr gS fcgkj ljdkj A
3- yksd f'kdk;r fuokj.k inkf/kdkjh] izFke vihyh; iz kf/kdkj] f}rh; vihyh; izkf/kdkj vkSj
iqujh{k.k izkf/kdkj] jkT; izkf/kdkj rFkk fu;r le;&lhek dh vf/klwpuk A & jkT; ljdkj] le;≤
ij] yksd f'kdk;r fuokj.k inkf/kdkjh] izFke vihyh; i zkf/kdkj] f}rh; vihyh; izkf/kdkj] iqujh{k.k izkf/kdkj] jkT;
izkf/kdkj rFkk fu;r le;&lhek dks vf/klwfpr dj ldsxhA
4- foHkkxokj ;kstuk] dk;ZØe ,oa lsok,a ftuds laca/k es a ifjokn nk;j fd;k tk ldsxk dh
vf/klwpuk A & jkT; ljdkj] le;≤ ij] foHkkxokj ;kstuk] dk;ZØe ,oa lsokvksa dks] ftuds laca/k esa ifjokn
3 /glyph467/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 28 /uni0905/uni0917/glyph233 /uni0924 2015
nk;j fd;k tk ldsxk ,oa yksd izkf/kdkj ,oa foHkkx dk s ftuds Lrj ij ifjokn dk fuokj.k gksxk] vf/klwfpr d j
ldsxhA
5- fu;r le;&lhek ds Hkhrj ifjokn ij lquokbZ dk volj izkIr djus dk vf/kdkj A & ¼ 1½
yksd f'kdk;r fuokj.k inkf/kdkjh bl vf/kfu;e ds v/kh u nk;j fd;s x;s fdlh ifjokn dh lquokbZ dk volj
i{kdkjksa dks fu;r le;&lhek ds Hkhrj nsxk A
¼2½ yksd f'kdk;r fuokj.k inkf/kdkjh] ,sls vU; fdlh vf/kdkjh] yksd inkf/kdkjh ;k deZpkjh dh
lgk;rk ekax ldsxk] ftls og mi&/kkjk ¼ 1½ ds v/khu ifjokn dh lquokbZ ,oa fujkdj.k gsrq vius drZO;ksa dk
leqfpr fuoZgu djus ds fy, vko';d le>sA
¼ 3½ dksbZ Hkh vf/kdkjh] yksd izkf/kdkj ;k deZpkjh] ft ldh lgk;rk dh ekax mi&/kkjk ¼ 2½ ds v/khu dh
x;h gks] og lgk;rk ekaxus okys yksd f'kdk;r fuokj.k inkf/kdkjh dks leLr lgk;rk iznku djsxk vkSj bl
vf/kfu;e ds mica/kksa ds fdlh mYya?ku ds iz;kstukFk Z] ;FkkfLFkfr] ,slk vU; vf/kdkjh ;k deZpkjh yksd f' kdk;r
fuokj.k inkf/kdkjh ekuk tk;sxkA
¼ 4½ fu;r le;&lhek ml rkjh[k ls izkjEHk gksxh] ftl frf Fk dks dksbZ ifjokn@vihy yksd f'kdk;r
fuokj.k inkf/kdkjh ;k ifjokn izkIr djus ds fy, mlds }kjk izkf/kd`r O;fDr dks ;k izFke vihyh; izkf/kdkj ;k
f}rh; vihyh; izkf/kdkj ds le{k nk;j fd;k x;k gksA i fjokn dh izkfIr dh lE;d~:i ls vfHkLohd`fr nh
tk;sxhA
¼ 5½ yksd f'kdk;r fuokj.k inkf/kdkjh] mi&/kkjk ¼ 1½ ds v/khu ifjokn izkIr gksus ij] fu;r le;&lhek
ds Hkhrj ifjoknh dks lquokbZ dk volj iznku djsxk vk Sj ifjoknh dks lquus ds i'pkr~ ;k rks mls Lohdkj dj rs
gq, ;k fdlh vU; fof/k] uhfr] lsok] dk;ZØe ;k ;kstuk ds v/khu miyC/k dksbZ oSdfYid Qk;nk ;k vuqrks"k lq>krs
gq, ;k mls [kkfjt djrs gq,] ftlds dkj.kksa dks ys[k c) fd;k tk;sxk] ifjokn dks fofuf'pr djsxk vkSj fu;r
le;&lhek ds Hkhrj ifjokn ij vius fofu'p; ls ifjoknh dks lalwfpr djsxkA
6- lwpuk vkSj lqdj.k dsUnz dh LFkkiuk A & ¼1½ turk dh f'kdk;r dk] n{krk vkSj izHkkoh rjhds
ls] fujkdj.k djus vkSj bl vf/kfu;e ds v/khu ifjoknk sa dks izkIr djus ds iz;kstukFkZ] jkT; ljdkj lwpuk vkSj
lqdj.k dsUnzksa dh LFkkiuk djsxhA
¼2½ jkT; ljdkj] vf/klwpuk }kjk] lwpuk vkSj lqdj.k dsUnzksa ds laca/k esa fu;e cuk ldsxhA
7- vihy A & ¼1½ dksbZ Hkh O;fDr] ftls fu;r le;&lhek ds Hkhrj lquokbZ dk volj iznku ugha fd;k
x;k gks ;k tks yksd f'kdk;r fuokj.k inkf/kdkjh ds f ofu'p; ls O;fFkr gks] fu;r le;&lhek dh lekfIr ls ;k
yksd f'kdk;r fuokj.k inkf/kdkjh ds fofu'p; dh rkjh[ k ls rhl fnol ds Hkhrj] izFke vihyh; izkf/kdkj ds
le{k vihy nk;j dj ldsxk %
ijUrq izFke vihyh; izkf/kdkj rhl fnolksa fdarq iSar kyhl fnolksa ls vf/kd ugha dh dkykof/k dh lekfIr
ds i'pkr~ vihy xzg.k dj ldsxk ;fn mldk ;g lek/kku g ks tkrk gS fd vihykFkhZ i;kZIr dkj.k ls le; ij
vihy nk;j djus ls oafpr jgk gS A
¼2½ ;fn yksd f'kdk;r fuokj.k inkf/kdkjh] /kkjk 5 ds m ica/kksa dk ikyu ugha djs rks ,sls vuuqikyu ls
O;fFkr dksbZ Hkh O;fDr lh/ks izFke vihyh; izkf/kdkj dks ifjokn izLrqr dj ldsxk ftls izFke vihy dh jhfr ls
fuiVk;k tk;sxkA
¼3½ izFke vihyh; izkf/kdkj] yksd f'kdk;r fuokj.k inkf /kdkjh dks mlds }kjk fofufnZ"V le;kof/k ds
Hkhrj ifjoknh dks lquokbZ ,oa fujkdj.k dk volj iznku djus dk vkns'k ns ldsxk ;k vihy [kkfjt dj ldsxkA
¼4½ izFke vihyh; izkf/kdkj ds fofu'p; ds fo:) f}rh; v ihy izkf/kdkj] izFke vihyh; izkf/kdkj ds
fofu'p; dh rkjh[k ls rhl fnolksa ds Hkhrj f}rh; vihyh; izkf/kdkj ds le{k nk;j dh tk ldsxh %
ijUrq f}rh; vihyh; izkf/kdkj] rhl fnolksa] fdUrq iS arkyhl fnolksa ls vuf/kd dh dkykof/k dh lekfIr
ds i'pkr~ vihy dks xzg.k dj ldsxk ;fn mldk ;g lek/k ku gks tkrk gS fd vihykFkhZ le; ij vihy Qkby
djus ls i;kZIr dkj.k ls oafpr jgk gS A
¼5½ dksbZ O;fFkr O;fDr lh/ks f}rh; vihyh; izkf/kdkj ds le{k vihy nk;j dj ldsxk] ;fn yksd
f'kdk;r fuokj.k inkf/kdkjh mi&/kkjk ¼3½ ds v/khu ikfjr izFke vihyh; izkf/kdkj ds vkns'k dk ikyu ugha d jrk
g]S ;k izFke vihyh; izkf/kdkj fu;r le; lhekvksa ds Hkhrj vihy dk fuiVkjk ugha djrk gS vkSj mls f}rh;
vihy dh jhfr ls fuiVk;k tk;sxkA
¼6½ f}rh; vihyh; izkf/kdkj] yksd f'kdk;r fuokj.k in kf/kdkjh ;k izFke vihyh; izkf/kdkj dks]
;FkkfLFkfr ifjoknh dh lquokbZ ,oa fuokj.k dk volj i znku djus ;k mlds }kjk fofufnZ"V dkykof/k ds Hkhrj tks
fdlh ekeys esa rhl fnolksa ls vf/kd ugha gksxk] vih y dk fuiVkjk djus dk vkns'k ns ldsxk ;k vihy [kkfjt
dj ldsxkA
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[/uni0938/glyph400/uni0927/glyph400/uni0930/uni0923/glyph59/glyph61 28 /uni0905/uni0917/glyph233 /uni0924 2015
¼7½ f}rh; vihyh; izkf/kdkj] ifjoknh dks lquokbZ dk volj iznku djus ds vkns'k ds lkFk&lkFk] yksd
f'kdk;r fuokj.k inkf/kdkjh ;k vU; dksbZ yksd izkf/k dkj ;k izFke vihyh; izkf/kdkj ij /kkjk&8 ds mica/kk sa ds
vuqlkj 'kkfLr vf/kjksfir dj ldsxkA
¼8½ yksd f’kdk;r fuokj.k inkf/kdkjh izFke vihyh; izkf/kdkj vkSj f}rh; vihyh; izkf/kdkj dks bl /kkjk
ds v/khu fdlh ifjokn ;k vihy dk fofu'p; djrs le; og h 'kfDr;ka izkIr gksaxh tks fuEufyf[kr ekeyksa ds
laca/k esa flfoy izfØ;k lafgrk] 1908 ¼1908 dk dsUnz h; vf/kfu;e laŒ&5½ ds v/khu fdlh okn dk fopkj.k djr s
le; fdlh flfoy U;k;ky; esa fufgr gksrh gSa] vFkkZr~%&
¼d½ fdlh Hkh O;fDr dk lEeu djuk vkSj mldh mifLFkfr lqfuf'pr djuk vkSj 'kiFk ij mldh ijh{kk
djukA
¼[k½ fdlh nLrkost ;k lk{; ds :i esa is'k dh tk ldus okyh rkfRod lkexzh dks izdV djuk vkSj
izLrqr djukA
¼x½ 'kiFk&i=ksa ij lk{; xzg.k djukA
¼?k½ fdlh yksd vfHkys[k dh vis{kk djukA
¼M-½ lkf{k;ksa dh ijh{kk ds fy, deh'ku tkjh djukA
¼p½ vius fofu'p;ksa] funs'kksa vkSj vkns'kksa dk iqufoZyksdu djuk vkSj@;k
¼N½ dksbZ vU; ekeyk tks fofgr fd;k tk;A
8- 'kkfLr A & ¼1½ tgka f}rh; vihyh; izkf/kdkj ds fopkj esa ;g gk s fd yksd f'kdk;r fuokj.k
inkf/kdkjh ;k vU; dksbZ yksd izkf/kdkj ;k izFke vih yh; izkf/kdkj] fcuk fdlh i;kZIr vkSj ;qfDr;qDr dkj. k
ds] fu;r le;&lhek ds Hkhrj lquokbZ ,oa fuokj.k dk v olj iznku djus esa foQy jgk gS] ogka og ml ij
'kkfLr vf/kjksfir dj ldsxk] tks ikap lkS :i;s ls de fdUrq ikap gtkj :i;s ls vf/kd ugha gksxh ;
ijUrq bl mi&/kkjk ds v/khu dksbZ 'kkfLr vf/kjksfir djus ls iwoZ ml O;fDr dks] ftl ij 'kkfLr
vf/kjksfir fd;k tkuk izLrkfor gks] lqus tkus dk ;qfDr;qDr volj iznku fd;k tk;sxkA
¼2½ mi&/kkjk ¼1½ ds v/khu f}rh; vihyh; izkf/kdkj }k jk vf/kjksfir 'kkfLr yksd f'kdk;r fuokj.k
inkf/kdkjh ;k vU; fdlh yksd izkf/kdkj ;k izFke vihy h; izkf/kdkj ds osru ls olwyuh; gksxhA
¼3½ f}rh; vihyh; izkf/kdkj] ;fn mldk ;g lek/kku gk s tkrk gS fd yksd f'kdk;r
fuokj.k inkf/kdkjh ;k vU; dksbZ yksd izkf/kdkj ;k i zFke vihyh; izkf/kdkj] i;kZIr vkSj
;qfDr;qDr dkj.k cryk;s fcuk] bl vf/kfu;e ds v/khu m ldks leuqnsf’kr drZO;ksa dk fuoZgu
djus esa foQy jgk gS] rks ml ij ykxw lsok fu;eksa d s v/khu mlds fo:) dkjZokbZ dh flQkfj’k
dj ldsxkA
9- iqujh{k.k A & bl vf/kfu;e ds v/khu 'kkfLr vf/kjksfir djus ds l aca/k esa f}rh;
vihyh; izkf/kdkj ds fdlh vkns’k }kjk O;fFkr yksd f'kdk;r fuokj.k inkf/kdkjh ;k vU; yksd izkf/kdkj
;k izFke vihyh; izkf/kdkj] ml vkns’k dh rkjh[k ls lkB fnolksa dh dkykof/k ds Hkhrj] jkT ;
ljdkj }kjk ukefufnZ"V vf/kdkjh ;k izkf/kdkj ds le{k ml vkns'k dss iqujh{k.k ds fy, vkosnu
dj ldsxkA ukefufnZ"V vf/kdkjh ;k izkf/kdkj fofgr iz fØ;k ds vuqlkj vkosnu dk fuiVkjk
djsxk %
ijUrq jkT; ljdkj }kjk ukefufnZ"V vf/kdkjh ;k izkf/ kdkj lkB fnolksa ds i'pkr~ fdUrq
iPkgÙkj fnolksa ls vuf/kd dh dkykof/k dh lekfIr ds iwoZ fdlh vkosnu dks xzg.k dj ldsxk]
;fn mldk ;g lek/kku gks tkrk gS fd vkosnd le; ij vi hy nk;j djus ls] i;kZIr dkj.k ls]
oafpr jgk gS A
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THE BIHAR RIGHT TO PUBLIC GRIEVANCE REDRESSAL ACT, 2015
[Bihar Act 19, 1976]
AN
ACT
to provide the right of Public Grievance Redressal to the people of the State within
stipulated time limits and for matters connected therewith and incidental thereto.
BE it enacted by the Legislature of the State of B ihar in the sixty-sixth year of the
Republic of India as follows:-
1. Short title, extent and commencement. - (1) This Act may be called the Bihar
Right to Public Grievance Redressal Act, 2015.
(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, by
notification in Official Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "complaint" means any application made by a cit izen or a group of citizens to a
Public Grievance Redressal Officer for seeking any benefit or relief relating to any schemes,
programme or services run in the State by the State Government or in respect of failure or
delay in providing such benefit or relief, or regar ding any matter arising out of failure in the
functioning of, or violation of any law, policy, service, programme or scheme in force in the
State by a public authority but does not include gr ievance relating to the service matters of a
public servant, whether serving or retired, or rela ting to any matter in which any Court or
Tribunal has jurisdiction or relating to any matter under Right to Information Act,
2005(Central Act No. 22 of 2005) or services notifi ed under the Bihar Right to Public
Services Act, 2011;
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(b) "Right to Public Grievance Redressal" means an opportunity of hearing and
redressal provided to the citizens on a complaint w ithin the stipulated time limit and right to
get information about the decision made in the hearing and redressal of the complaint ;
(c) "Public Grievance Redressal Officer" means a Pu blic Grievance Redressal
Officer notified under section 3;
(d) "Information and Facilitation Centre" means a c entre or a website established or
notified under section 5 for the facilitation of s ubmission of complaint and for
dissemination of any information for the matters co nnected therewith and incidental thereto,
including a State Portal, Help desk and Common Service Centres;
(e) "public authority" means the State Government a nd its departments and includes
any authority or body or institution established or constituted by or under any law made by
the State Legislature ;
(f) "first appellate authority" means an officer or authority notified as such under
section 3;
(g) "second appellate authority" means an officer o r authority notified as such under
section 3;
(h) “revision authority” means an officer or author ity notified as such under section
3;
(i) "stipulated time limit" means the maximum time limit permitted to Public
Grievance Redressal Officer for providing an opport unity of hearing and redressal of a
complaint, or to the first appellate authority or the second appellate authority for deciding an
appeal, or to the aforesaid authorities for informing the complainant or appellant, as the case
may be, of the decision on such complaint or appeal, as the case may be.
(j) "days" means the working days, referred to as time limit;
(k) "decision" means a decision taken on a complain t or appeal or revision by the
Public Grievance Redressal Officer or appellate aut hority or revision authority notified
under this Act and includes the information sent to the complainant or the appellant, as the
case may be;
(l) "prescribed" means prescribed by the rules made under this Act; and
(m) "State Government" means the Government of Bihar.
3. Notification of Public Grievance Redressal Officers , first appellate authority,
second appellate authority and revision authority and stipulated time limit.- The State
Government may notify from time to time, the Public Grievance Redressal Officer, first
appellate authority, second appellate authority and revision authority and stipulated time
limits.
4. Notification of Department wise Schemes, Programmes and Services on
which complaint may be filed. - The State Government may notify from time to tim e,
Department wise schemes, programmes and services on which complaint can be filed and
also the public authority and department on which level the complaint will be redressed.
5. Right to get opportunity of hearing and redressal o n complaint within the
stipulated time limit.- (1) The Public Grievance Redressal Officer shall give an opportunity
of hearing of a complaint filed under this Act within the stipulated time limit.
(2) The Public Grievance Redressal Officer may seek the assistance of such any
other officer, public authority or employee as he c onsiders it necessary for the appropriate
discharge of his duties for hearing and redressal of a complaint under sub-section (1).
(3) Any officer, public authority or employee, whos e assistance has been sought
under sub-section (2), shall render all assistance to the Public Grievance Redressal Officer
seeking his assistance and for the purposes of any contravention of the provisions of this
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Act, such other officer or employee, as the case ma y be, shall be treated a Public Grievance
Redressal Officer.
(4) The stipulated time limit shall start from the date on which date a
complaint/appeal is filed to the Public Grievance Redressal Officer or to a person authorized
by him to receive the complaints or to the first ap pellate authority or the second appellate
authority. Receipt of a complaint shall be duly acknowledged.
(5) The Public Grievance Redressal Officer on rece ipt of a complaint under sub-
section (1) shall give an opportunity of hearing to the complainant, within the stipulated
time limit, and after hearing the complainant, deci de the complaint either by accepting it or
by suggesting an alternative benefit or relief avai lable under any other law, policy, service,
programme or scheme or by rejecting it for the reas ons to be recorded in writing and shall
communicate his decision on the complaint to the co mplainant within the stipulated time
limit.
6. Establishment of Information and Facilitation Centre.- (1) For the purposes of
the efficient and effective redressal of grievance of the people and to receive complaints
under this Act, the State Government shall establish Information and Facilitation Centers.
(2) The State Government may, by notification, make rules in relation to Information
and Facilitation Centers.
7. Appeal. - (1) Any person, who has not been given an opportu nity of hearing and
redressal of the complaint within the stipulated ti me limit or who is aggrieved by the
decision of the Public Grievance Redressal Officer, may file an appeal to the first appellate
authority within thirty days from the expiry of the stipulated time limit or from the date of
the decision of the Public Grievance Redressal Officer:
Provided that the first appellate authority may adm it the appeal after the expiry of
the period of thirty days but not exceeding forty f ive days if it is satisfied that the appellant
was prevented by sufficient cause from filing the appeal in time.
(2) If the Public Grievance Redressal Officer does not comply with the provision of
section 5, any person aggrieved by such non-complia nce, may submit complaint directly to
the first appellate authority which shall be disposed of, in the manner of a first appeal.
(3) The first appellate authority may order the Pub lic Grievance Redressal Officer to
given an opportunity of hearing and redressal to th e complainant within the period specified
by it or may reject the appeal.
(4) A second appeal against the decision of the fir st appellate authority may be filed
before the second appellate authority within thirty days from the date of the decision of the
first appellate authority:
Provided that the second appellate authority may ad mit the appeal after the expiry of
the period of thirty days but not exceeding forty f ive days, if it is satisfied that the appellant
was prevented by sufficient cause from filing the appeal in time.
(5) An aggrieved person may file an appeal directly to the second appellate
authority, if the Public Grievance Redressal Office r does not comply with the order of first
appellate authority passed under sub-section (3) or the first appellate authority does not
dispose of the appeal within the stipulated time li mits and it shall be disposed of in the
manner of a second appeal.
(6) The second appellate authority may order the Public Grievance Redressal Officer
or the first appellate authority to give an opportu nity of hearing and redressal to the
complainant or dispose of the appeal, as the case m ay be, within the period specified by it,
which in any case will not exceed thirty days or may reject the appeal.
(7) Along with the order to give an opportunity of hearing and redressal to the
complainant, the second appellate authority may imp ose a penalty on Public Grievance
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Redressal Officer or any other public authority or the first appellate authority in accordance
with the provisions of section 8.
(8) The Public Grievance Redressal Officer, first a ppellate authority and second
appellate authority shall, while deciding a compla int or an appeal under this section, have
the same powers as are vested in a civil court whil e trying a suit under the Code of Civil
Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters, namely:-
(a) summoning and enforcing the attendance of any person and examining him
on oath;
(b) discovery and production of any document or other material object
producible as evidence;
(c) receiving evidence on affidavits;
(d) requisitioning of any public record;
(e) issuing commission for the examination of witnesses;
(f) reviewing its decisions, directions and orders; and/or
(g) any other matter which may be prescribed.
8. Penalty.- (1) Where the second appellate authority is of the opinion that the
Public Grievance Redressal Officer or any other pub lic authority or the first appellate
authority has failed to give an opportunity of hearing and redressal within the stipulated time
limit without any sufficient and reasonable cause, it may impose on him a penalty which
shall not be less than five hundred rupees but not more than five thousand rupees:
Provided that before imposing any penalty under thi s sub section, the person on
whom penalty is proposed to be imposed shall be giv en a reasonable opportunity of being
heard.
(2) The penalty imposed by the second appellate aut hority under sub-section (1)
shall be recoverable from the salary of the Public Grievance Redressal Officer or any other
public authority or the first appellate authority.
(3) The second appellate authority, if it is satisf ied that the Public Grievance
Redressal Officer or any other public authority or the first appellate authority has failed to
discharge the duties assigned to him under this Act , without assigning sufficient and
reasonable cause, may recommend action against him under the service rules applicable to
him.
9. Revision.- The Public Grievance Redressal Officer or any othe r public authority
or first appellate authority aggrieved by an order of the second appellate authority in respect
of imposing of penalty under this Act, may make an application for revision of the order to
the officer or authority nominated by the State Gov ernment within a period of sixty days
from the date of that order. The nominated officer or authority shall dispose of the
application in accordance with the prescribed procedure:
Provided that the officer or authority nominated by the State Government may
entertain an application after the expiry of the pe riod of sixty days but not exceeding
seventy five days, if he is satisfied that the appl icant was prevented by sufficient cause from
filing the appeal in time.
10. Protection of action taken in good faith.- No suit, prosecution or other legal
proceedings shall lie against any person for anything which is done or intended to be done in
good faith under this Act or any rules made there under.
11. Bar of jurisdiction of courts.- No civil court shall have jurisdiction to hear,
decide or deal with any question or to determine an y matter which is by or under this Act
required to be heard, decided or dealt with or to b e determined by the Public Grievance
Redressal Officer, first appellate authority, secon d appellate authority or the officer
nominated by the State Government.
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12. Provisions to be in addition to existing laws .- The provisions of this Act shall
be in addition to, and not in derogation of, any other law for the time being in force.
13. Power to make rules .- (i) The State Government may, by notification in the
Official Gazette, make rules to carry out the purposes of this Act.
(ii) All rules made under this section shall be lai d, as soon as may be, after they are
so made, before the House of the State Legislature, while it is in session, for a period of not
less than fourteen days, which may be comprised in one session or in two successive
sessions, and if, before the expiry of the session in which they are so laid or of the session
immediately following, the House of the State Legis lature makes any modification in any
such rules or resolves that any such rule should no t be made, such rule shall thereafter have
effect only in such modified form or be of no effec t, as the case may be; so, however, that
any such modification or annulment shall be without prejudice to the validity of anything
previously done there under.
14. Removal of difficulties.- (1) If any difficulty arises in giving effect to t he
provisions of this Act, the State Government may, b y an order published in the Official
Gazette, take any action, not inconsistent with the provisions of this Act, which appears to it
to be necessary or expedient for removal of such difficulty:
Provided that no order under this section shall be made after the expiry of two years
from the commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be, after it is so
made, before the House of the State Legislature.
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
————
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Website: http://egazette.bih.nic.in