/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/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
29 29 29 29 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 1936 1936 1936 1936 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/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 424 424 424 424) ) ) ) /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E, , , , /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930, , , , 19 19 19 19 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2014 2014 2014 2014
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
19 ebZ 2014
la0 ,y0th0&1&01@2014@yst% 61 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 6 ekpZ] 2014 dks vuqefr ns p qds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s
izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0908 2014
fcgkj jkT; yksd vfHkys[k vf/kfu;e] 2014
[fcgkj vf/kfu;e 8] 2014 ]
izLrkouk A& jkT; ljdkj rFkk jkT; ljdkj }kjk xfBr yksd miØeksa ] dkuwuh fudk;ksa vkSj fuxeksa]
vk;ksxksa vkSj lfefr;ksa ds yksd vfHkys[kksa ds izc a/ku] iz'kklu vkSj ifjj{k.k rFkk muls lacaf/kr
;k muds vkuq"kafxd fo"k;ksa dk fofu;eu djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds iSalBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj ,oa izkjaHk A& ¼1½ ;g vf/kfu;e fcgkj jkT; yksd vfHkys[k vf/kfu ;e] 2014
dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml rkjh[k dks izo`Ùk gksxk tks jkT; ljdkj] jkti= esa vf/klwpuk }kjk] fu;r djsA
2- ifjHkk"kk,¡ A& bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks &
¼d½ ÞcksMZß ls vfHkizsr gS /kkjk&13 dh mi&/kkjk ¼1½ ds v/khu xfBr vfHkys[kkxkj lykgdkj cksMZA
¼[k½ Þfuns'kdß ls vfHkizsr gS jkT; ljdkj }kjk fu;qDr vfHkys[kkxkj funs'kd vkSj mlesa funs'kd ds
dÙkZO;ksa dk ikyu djus ds fy, jkT; ljdkj }kjk izkf/kd`r dksbZ vf/kdkjh 'kkfey gS(
¼x½ ÞjkT; vfHkys[kkxkjß ls vfHkizsr gS] jkT; ds fy, xfBr fcgkj jkT; vfHkys [kkxkj ,oa mlds
fu;a=.k ds v/khu vU; vfHkys[kkxkj(
¼?k½ ÞizeaMyh; vfHkys[kkxkjß ls vfHkizsr gSa lHkh izeaMyh; vfHkys[kkxkj(
¼Mñ½ Þftyk vfHkys[kkxkj ß ls vfHkizsr gS jkT; ds lHkh ftyksa ds vfHkys[kkxk j tks ljdkjh ;k futh
gks(
¼p½ ÞjkT; ß ls vfHkizsr gS fcgkj jkT;(
¼N½ Þfofgr ß ls vfHkizsr gS bl vf/kfu;e ds v/khu cuk;s x;s fofgr fu;eA
¼t½ Þyksd vfHkys[k ß ds varxZr 'kkfey gSa] fdlh vfHkys[k ltZd vfHkdj.k ds ;k ,sfrgkfld egÙo
ds(
¼
i½ nLrkost] ikaMqfyfi vkSj lafpdk ¼QkbZy½(
¼ii ½ fdlh nLrkost dh dksbZ ekbØksfQYe] ekbØksfQ'k vkSj vuqfyfi izfr(
¼iii ½ ,slh ekbØksfQYeksa esa lfUufo"V izfrfoEc ;k izfrf oEcksa dk dksbZ izR;qRiknu ¼pkgs foof/kZr gks
;k ugha½] vkSj
¼iv ½ fdlh dEI;wVj }kjk ;k fdlh vU; ;qfDr }kjk mRikfnr dksbZ vU; lkexzh ;Fkk dEI;wVj
Vsi] ¶ykWih] lhñMhñ] lkWÝVos;j bR;kfn(
¼>½ ÞvfHkys[k l`td vfHkdj.k ß esa fuEufyf[kr 'kkfey gaS%&
¼i½ jkT; ljdkj dk dksbZ foHkkx ;k dk;kZy;(
¼ii ½ jkT; ljdkj }kjk iw.kZr% ;k lkjr% fu;af=r ;k foÙk iksf"kr dksbZ dkuwuh fudk; ;k fuxe
vFkok jkT; ljdkj }kjk xfBr vk;ksx ;k fdlh lfefr ds laca/k esa mDr fudk;] fuxe]
vk;ksx] ;k lfefr ds dk;kZy; ;k jkT; ljdkj }kjk fu;a f=r ;k iw.kZr% ;k lkjr% foÙk
laiksf"kr dksbZ laLFkk(
¼V½ Þdk;kZy; ß ls vfHkizsr gS jkT; ljdkj ds lHkh dk;kZy; ,oa ljdkj }kjk xfBr fuxe dk;kZy;(
¼B½ ÞvfHkys[k vf/dkjh ß ls vfHkizsr gS /kkjk&5 dh mi&/kkjk ¼1½ ds v/khu vfHkys[k l`td vfHkdj.k
}kjk uke funsZf'kr vf/kdkjhA
3- jkT; ljdkj dh 'kfDr A& ¼1½ jkT; ljdkj dks] bl vf/kfu;e ds v/khu yksd vf Hkys[kksa ds
iz'kklu] izca/ku] ifjj{k.k] p;u] O;;u vkSj fuo`fÙk l s lacaf/kr lafØ;kvksa dk leUo;] fofu;eu vkSj i;Zos{ k.k djus
dh 'kfDr gksxhA
¼2½ jkT; ljdkj] /kkjk&2 ds [kaM ¼>½ ds mi[kaM ¼
i½ ,oa mi[kaM ¼ ii ½ esa fofufnZ"V vfHkys[k l`td
vfHkdj.kksa ds yksd vfHkys[kksa ds laca/k esa] vkns'k }kjk mu 'krksZa ds v/khu jgrs gq,] tks vkns'k esa fofufnZ"V dh tk,]
fuEufyf[kr lHkh ;k fdlh d`R; dks djus ds fy, funs'kd dks izkf/kd`r dj ldsxh] ;Fkk %&
¼d½ vfHkys[kkxkj dk i;Zos{k.k] izca/ku vkSj fu;a=k.k(
¼[k½ ,slh vof/k ds i'pkr~ tks fofgr dh tk,] LFkk;h izd`fr ds yksd vfHkys[kksa dh tek ds fy,
Lohdkjuk(
¼x½ yksd vfHkys[kksa dh vfHkj{kk] mudk mi;ksx vkSj okilh(
¼?k½ yksd vfHkys[kksa dh O;oLFkk] ifjj{k.k vkSj izn'kZu(
¼Mñ½ yksd vfHkys[kksa dh rkfydk,¡] vuqØef.kdk,¡] lwph vkSj vU; lanHkZ&ekè;e dh rS;kjh(
¼p½ vfHkys[k izca/ku i)fr ds lq/kj ds fy, Lrjekuks] ekinaMksa] izfØ;kvksa vkSj rduhdh dk fo'ys"k.k]
fodkl] lao/kZu vkSj leUo;(
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0907/g91 2014
¼N½ vfHkys[kkxkj vkSj vfHkys[k l`td vfHkdj.k ds dk;kZy;ksa esa yksd vfHkys[kksa dk vuqj{k.k] O;oLFkk
vkSj lqj{kk lqfuf'pr djuk(
¼t½ yksd vfHkys[kksa ds ifjj{k.k ds fy, miyC/k LFkku ds mi;ksx dk lao/kZu djuk vkSj miLdjksa dk
vuqj{k.k djuk(
¼>½ vfHkys[kksa ds ladyu] oxhZdj.k vkSj O;;u dh ckc r vkSj vfHkys[k izca/k ds Lrjekuksa] izfØ;kvksa
vkSj rduhdh ds mi;kstu ds laca/k esa vfHkys[k l`td vfHkdj.kksa dks lykg nsuk(
¼¥½ yksd vfHkys[kksa dk losZ{k.k vkSj fujh{k.k djuk(
¼V½ vfHkys[kkxkj iz'kklu vkSj vfHkys[k izca/k dh fo fHkUu 'kk[kkvksa esa izf'k{k.k dk;ZØe vk;ksftr
djuk(
¼B½ fdlh izkbosV lzksr ls vfHkys[k Lohdkj djuk(
¼M½ yksd vfHkys[kksa rd igq¡p fofu;fer djuk(
¼<+½ fuf"Ø; fudk;ksa ls vfHkys[k izkIr djuk vkSj jk "Vªh; vkikr dh n'kk esa yksd vfHkys[k izkIr
djus dh O;oLFkk djuk(
¼.k½ vfHkys[k vf/kdkjh ls vfHkys[k izca/ku vkSj O;;u i)fr ds laca/k esa fjiksVZ izkIr djuk(
¼r½ yksd vfHkys[kksa dh vf/kizekf.kr izfr;k¡ ;k muls m)j.k miyC/k djkuk(
¼Fk½ yksd vfHkys[kksa dks u"V djuk ;k mudk O;;u djuk(
¼n½ ,sfrgkfld] jk"Vªh; ;k jktdh; egRo ds fdlh nLrko st dks iV~Vs ij izkIr djuk vFkok mls
Ø; djuk ;k nku ds :i esa Lohdkj djuk(
4- jkT; ds ckgj yksd vfHkys[kksa dks ys tk;k tkuk A& dksbZ Hkh O;fDr] jkT; ljdkj ds iwoZ
vuqeksnu ds fcuk dksbZ yksd vfHkys[k u rks jkT; ds ckgj ys tk,xk vkSj u ys tkus dh vuqKk nsxk%
ijUrq ;fn dksbZ yksd vfHkys[k fdlh 'kkldh; iz;kstu ds fy, jkT; ds ckgj ys tk;k tkrk gS ;k
Hkstk tkrk gS rks ,slk iwoZ vuqeksnu visf{kr ugha gksxkA
5- vfHkys[k vf/dkjh uke& funsZ'ku A& ¼1½ izR;sd vfHkys[k l`td vfHkdj.k] bl vf/fu;e ds v/hu
d`R;ksa dk fuoZgu djus ds fy,] vius fdlh vf/dkjh dks vfHkys[k vf/dkjh ds :i esa uke funsZf'kr djsxkA
¼2½ izR;sd vfHkys[k l`td vfHkdj.k ,slh laLFkk esa v kSj ,sls LFkkuksa esa] ftls og mfpr le>s] vfHkys[k
d{kksa dh LFkkiuk dj ldsxk vkSj izR;sd vfHkys[k d{k dks fdlh vfHkys[k vf/kdkjh ds izHkkj ds v/khu j[ksxkA
6- vfHkys[k vf/kdkjh dk dÙkZO; ,oa nkf;Ro A& ¼1½vfHkys[k vf/kdkjh fuEufyf[kr ds fy, mÙkjnk;h
gksxk%&
¼d½ vius izHkkj ds v/khu ds yksd vfHkys[kksa dh mfpr O;oLFkk] vuqj{k.k vkSj ifjj{k.k(
¼[k½ lHkh yksd vfHkys[kksa dk fu;r dkfyd iqufoZyksd u vkSj vYidkfyd egRo ds yksd vfHkys[kksa
dh N¡VkbZ(
¼x½ LFkk;h egRo ds yksd vfHkys[kksa dks izfr/kfjr d jus dh n`f"V ls iPphl o"kZ ls vf/kd iqjkus yksd
vfHkys[kksa dks jkT; vfHkys[kkxkj fcgkj ls ijke'kZ djds vk¡duk(
¼?k½ yksd vfHkys[kksa dks] ,slh jhfr ls vkSj ,slh ' kÙkksZ ds v/khu jgrs gq,] u"V djuk] tks /kkjk&8 dh
mi&/kkjk ¼1½ ds v/khu fofgr dh tk,(
¼Mñ½ yksd vfHkys[kksa ds fy, ;FkkfLFkfr] fcgkj ds j kT; vfHkys[kkxkj ;k {ks=h; vfHkys[kkxkj] ftyk
vfHkys[kkxkj ls ijke'kZ djds] izfr/kj.k vuqlwph dk ladyu(
¼p½ oxhZd`r yksd vfHkys[kksa dh Js.kh de djus ds fy, ] ,slh jhfr ls tks fofgr dh tk; mudk
fu;r dkfyd iqufoZyksdu(
¼N½ vfHkys[k izca/k i)fr esa lq/kj ds fy, vkSj yksd vfHkys[kksa dh lqj{kk cuk, j[kus ds fy, ,sls
Lrjekuksa] izfØ;kvksa vkSj rduhdksa] dks ftudh Hkkj r ds jk"Vªh; vfHkys[kkxkj }kjk] le;≤
ij] vuq'kalk dh tk; viukuk(
¼t½ yksd vfHkys[kksa dh okf"kZd vuqØef.kdkvksa ds ladyu(
¼>½ laxBukRed bfro`r vkSj mlds okf"kZd vuqiwjd ds ladyu(
¼¥½ yksd vfHkys[k izca/ku ds fy,] ;FkkfLFkfr jkT; v fHkys[kkxkj ;k {ks=h; vfHkys[kkxkj] ftyk
vfHkys[kkxkj dks lgk;rk iznku djus(
¼V½ ;FkkfLFkfr] funs'kd ;k vfHkys[kkxkj iz/kku dks okf"kZd fjiksVZ ,slh jhfr ls tks fofgr dh tk;]
izLrqr djus(
¼B½ fdlh fuf"Ø; fudk; ds vfHkys[kksa dk] ;FkkfLFkfr jkT; vfHkys[kkxkj ;k izeaMyh; vfHkys[kkxkj
;k ftyk vfHkys[kkxkj dks ifjj{k.k ds fy, vUrj.k djus(
¼2½ vfHkys[k vf/kdkjh] mi&/kkjk ¼1 ½ esa fofufnZ"V mÙkjnkf;Roksa dk fuoZgu djus dh n'kk esa] ;FkkfLFkf r
funs'kd ;k vfHkys[kkxkj ds iz/kku ds funs'kkuqlkj dk;Z djsxkA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0908 2014
7- vfHkys[k vf/kdkjh dk dÙkZO; A& ¼1½vfHkys[k vf/kdkjh] vius izHkkj ds v/khu esa fdUg ha yksd
vfHkys[kksa ds vuf/kd`r gVk, tkus] u"V fd;s tkus] f o:fir fd, tkus ;k ifjofrZr fd, tkus dh n'kk esa] ,s ls
yksd vfHkys[kksa dks cjken djus ;k iqu% izkIr djus ds fy, rqjUr leqfpr dkjZokbZ djsxkA
¼2½ vfHkys[k vf/kdkjh vius izHkkj ds v/khu yksd vfH kys[kksa ds vuf/kd`r gVk;s tkus] u"V fd;s tkus]
fo:fir fd;s tkus ;k ifjofrZr fd;s tkus rFkk ;FkkfLFkfr funs'kd ;k vfHkys[kkxkj ds iz/kku }kjk fn;s x;s funs'kksa
ds vè;/khu ;fn dksbZ gks] vius }kjk vkjaHk dh xbZ dkjZokbZ ftls fLFkfr ds vuqlkj og vko';d le>s ds laca/k esa
dksbZ tkudkjh dksbZ foyEc fd;s fcuk] ;FkkfLFkfr] fu ns'kd ;k vfHkys[kkxkj ds iz/kku dks fyf[kr fjiksVZ lqiwnZ
djsxkA
¼3½ vfHkys[k vf/kdkjh] yksd vfHkys[kksa dks cjken d jus ;k iqu% izkIr djus ds iz;kstu ds fy, fdlh
ljdkjh vf/kdkjh ;k fdlh vU; O;fDr dh lgk;rk izkIr d j ldsxk vkSj ,slk vf/kdkjh ;k O;fDr ,sls vfHkys[k
vf/kdkjh dks lHkh lgk;rk iznku djsxkA
8- yksd vfHkys[kksa dk fuiVkjk A& ¼1½ rRle; izo`r fdlh fof/ esa vU;Fkk micaf/r] ds fl ok;]
dksbZ Hkh yksd vfHkys[k] ml jhfr ds flok; vkSj mu ' krkZs ds vè;/hu tks fofgr dh tk, u"V ugha fd;k tk,x k
;k mldk vU;Fkk O;;u ugha fd;k tk,xkA
¼2½ o"kZ 2014 ds iwoZ l`ftr fdlh Hkh vfHkys[k dks] tgk¡ ;FkkfLFkfr] funs'kd ;k vfHkys[kkxkj ds iz/kku
,oa iqjkfHkys[kiky dh jk; esa] og bl izdkj fo:fir g ks x;k gks ;k ,slh n'kk esa gks fd mls fdlh vfHkys[ kkxkj
laca/kh mi;ksx esa ugha yk;k tk ldrk gks ds flok; u "V ugha fd;k tk;sxk fdUrq ,sls fofu'p; ij rhukas O;f Dr;ksa
dk gLrk{kj vko';d gksxkA
9- eqdnek nk;j djus dh 'kfDr ,oa ltk A& ¼1½ vfHkys[k inkf/kdkjh] funs'kd dh iwoZ vuqefr ls]
eq[; U;kf;d n.Mkf/kdkjh ds le{k ;Fkk'kh?kz eqdnek nk;j dj ldsxkA
¼2½ tks dksbZ ml vf/fu;e dh /kkjk&4 ;k /kkjk&8 ds m ica/ksa eas ls fdlh dk mYya?ku djsxk] og ml
vof/k ds fy, dkjkokl ls] tks ikap o"kZ rd c<+k;h tk ldsxh] ;k ml tqekZus ls] tks nl gtkj :i;s rd c<+k;k
tk ldsxk] ;k nksuks ls naMuh; gksxkA
10- yksd vfHkys[kksa dk varj.k u gksuk A& lqj{kk oxhZdj.k okys fdlh yksd vfHkys[k dk varj. k
jkT; vfHkys[kkxkj ;k izeaMyh; vfHkys[kkxkj ;k ftyk vfHkys[kkxkj esa ugha gksxkA
ijarq ljdkj ,sls oxhZÑr vfHkys[kksa dks muds l`tu d s 30 o"kks± dh vofèk ds mijkar ljdkj }kjk xfBr
lfefr }kjk bls voxhZÑr dj ldsxhA bl çdkj voxhZÑr fd ;s x, vfHkys[k vfèkfu;e ds micaèkksa ds vèkhu
vfHkys[kkxkjksa esa vUrfjr fd;s tk ldsaxsA eq[;ea=h lfpoky;] eq[; lfpo dk;kZy;] jkT;iky lfpoky;] x`g
foHkkx ,oa eaf=eaMy lfpoky; foHkkx ds dk;kZy; ;k dk sbZ vU; dk;kZy;] ftls jkT; ljdkj fuf'pr djs] bl
Js.kh esa 'kkfey gksaxsA
11- yksd vfHkys[k izkIr ,oa miyC/k djkuk A& ¼1½ jkT; vfHkys[kkxkj ;k izeaMyh; vfHkys[kkxkj ; k
ftyk vfHkys[kkxkj ,sfrgkfld] jk"Vªh; egRo ;k jktdh; egRo ds fdlh vfHkys[k dks fdlh izkbZosV lzksr ls n ku
ds :i esa] Ø; }kjk ;k vU;Fkk Lohdkj dj ldsxkA
¼2½ jkT; vfHkys[kkxkj mi&/kkjk ¼1½ esa fufnZ"V dksb Z yksd vfHkys[k] ,slh jhfr ls vkSj ,slh 'krkZsa ds v/khu
jgrs gq,] tks fofgr dh tk;] okLrfod vuqla/kkufon~ dks miyC/k djk ldsxkA ,slk vuqla/kkufon~ ,sls vfHkys[k dks
vfHkys[kkxkj esa vè;;u dj mlh fnu okil dj nsxkA
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,slh jhfr ls vkSj ,slh 'krksZ ds v/khu jgrs gq,] tks fofgr dh tk;] gksus nsxkA
13- vfHkys[k lykgdkj cksMZ dk xBu A& ¼1½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] bl
vf/kfu;e ds iz;kstuksa ds fy, ,d vfHkys[k lykgdkj cksMZ dk xBu dj ldsxhA
¼2½ cksMZ fuEufyf[kr lnL;ksa ls feydj xfBr gksxk] ; Fkk%&
¼d½ lnL;] jktLo i"kZn & insu vè;{k
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insu lnL;
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5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0907/g91 2014
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cuk;k tkuk pkfg, rks rRi'pkr~ og fu"izHkkoh gks tk,xkA fdUrq fu;e ds ,sls ifjofrZr ;k fu"izHkkoh gksus ls mlds
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la0 ,y0th0&1&01@2014@62@yst% —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky }kjk
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lafo/kku ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/ kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k
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The Bihar State Public Records Act, 2014
AN
ACT
[Bihar Act 8, 2014]
Preamble - To regulate the management, administration and pre servation of public
records of the State Government and public sector u ndertakings, statutory bodies and
corporations, commissions and committees constituted by the State Government and matters
connected therewith or incidental thereto.
Be it enacted by the State Legislature of Bihar in the sixty fifth year of the Republic of India
as follows:-
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0908 2014
1. Short title, extent and commencement.- (1) This Act may be called the Bihar
State Public Records Act, 2014.
(2) It shall extend to the whole of the Bihar Stat e.
(3) It shall come in to force on such date as the State Government
may, by notification in the Official Gazette, appo int.
2. Definitions.- In this Act, unless otherwise requires in the context :-
(a) "Board" means the State Archival Advisory Board constitute d under sub-
section (1) of section 13;
(b) "Director" means the Director of Archives appointed by the St ate
Government and includes any officer authorised by the Government to
perform the duties of the Director.
(c) "State Archives" means Bihar State Archives and other Archives unde r its
control constituted for the State.
(d) "Divisional Record Room" means all Divisional Record Rooms.
(e) "District Record Room" means all District Record Rooms of State either
Government or Private.
(f) "State" means State of Bihar.
(g) "Prescribed" means prescribed by rules made under this Act.
(h) "Public Records" include-
(i) any document, manuscript and file;
(ii) any microfilm, microfiche and facsimile c opy of a document,
(iii) any reproduction of image or images embodied in such microfilm
(whether enlarged or not);
(iv) any material produced by a computer or by any other device like
computer tape, floppy, Compact Disc, software etc.
(v) of any record creating agency or of historic al importance.
(i) "Records Creating Agency" includes:-
(i) any Department or Office of the State Govern ment;
(ii) In relation to any statutory body or corporati on wholly or
substantially controlled or financed by the State G overnment or in
respect of commission or any committee constituted by the State
Government, the office of the said body, corporatio n,
commission or committee or any institution wholly o r partially
financed by the State Government including grants.
(j) "Office" includes all offices of the State Government and t he offices of the
corporations constituted by the State Government or of the institutions
partially and wholly financed or receiving grants by the State Government.
(k) "Records Officer" means the officer nominated by the records
creating agency under sub-section (1) of section 5 .
3. Powers of the State Government.-
(1) The State Government shall have the
power to co-ordinate, regulate and supervise the op erations connected with the
administration, management, preservation, selection , disposal and retirement of public
records under this Act.
(2) The State Government, in relation to the public records of records creating
agencies specified in sub-clause (i) and (ii) of cl ause (i) of section 2, may, by order,
authorise the Director under such conditions as may be specified in the order, to carry out all
or any of the following functions namely :-
(a) supervision, management and control of the Arch ives;
7 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0907/g91 2014
(b) acceptance for deposit of public records of per manent nature after such
period as may be prescribed;
(c) custody, use and withdrawal of public records;
(d) arrangement, preservation and exhibition of pub lic records;
(e) preparation of inventories, indices, catalogues and other reference media of
public records;
(f) analysing, developing, enriching and co-ordinat ing the standards, procedures
and techniques for improvement of the record management system;
(g) ensuring the maintenance, arrangement and secur ity to public records in the
Department of Archives and in the offices of the records creating agency;
(h) promoting utilisation of available space for pr eserving public records and
maintenance of equipments;
(i) tendering advice to record creating agencies on the compilation,
classification and disposal of records and applicat ion of standards,
procedures and techniques of records management;
(j) survey and inspection of public records;
(k) organising training programmes in various disci plines of archives
administration and records management;
(l) regulating access to public records;
(m) receiving records from defunct bodies and makin g arrangement for securing
public records in the event of national emergency;
(n) receiving reports on records management and dis posal practices form the
record officer;
(o) providing authenticated copies of or extracts from public records;
(p) destroying and disposal of public records;
(q) obtaining on lease or purchasing or accepting a s gift any document of
historical, national or state importance.
4. Taking Public Records out of state.- Neither any person shall take nor permit to
take out any public records outside the State witho ut the prior approval of the State
Government.
Provided that no such prior approval shall be requi red if any public records are taken
or sent out of the State for any official purpose,
5. Nomination of Records Officer.- (1) Every records creating agency shall
nominate one of its officers as record officer to discharge the functions under this Act.
(2) Every record creating agency may set up such nu mber of record rooms in such
places and institutions as it deems fit and shall p lace each record room under the charge of a
records officer.
6. Liabilities of Records Officer.- (1) The record officer shall be responsible for
the following :-
(a) proper arrangement, maintenance and preservatio n of public records under
his charge;
(b) periodical review of all public records and wee ding out public records of
ephemeral value;
(c) appraisal of public records, which are of more than 25 years, in consultation
with State Archives of Bihar, with a view to retain ing public records of
permanent values;
(d) destruction of public records in such manner an d subject to such conditions
as may be prescribed under sub section (1) of section 8;
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0908 2014
(e) compilation of a schedule of retention for publ ic records, in consultation with
the State Archives of Bihar, or the Regional Archiv es and District Record
Rooms as the case may be;
(f) periodical review for downgrading of classified public records in such
manner as may be prescribed;
(g) adoption of such standards, procedures and tech niques as may be
recommended from time to time by the National Archi ves of India for
improvement of record management system and security of public records;
(h) compilation of annual indices of public records ;
(i) compilation of organisational history and annua l supplement thereto;
(j) assisting the Bihar State Archives or the Regio nal Archives and District
Record Room, as the case may be, for public records management;
(k) submission of annual report to the Director or Head of Archives in such
manner as may be prescribed;
(l) transferring of records of any defunct body to State Archives, Divisional
Record Room, District Record Room, as the case may be, for preservation;
(2) The record officer shall act under the directio n of Director or the Head of
Archives as the cases may be while discharging responsibilities specified in sub-Section (1).
7. Duties of the Record Officer.- (1) The record officer shall, in the event of
any unauthorised removal, defacement or alteration of any public records under his
charge, forthwith take appropriate action for the r ecovery or restoration of such public
records;
(2) The record officer shall submit a report in wri ting without delay to the Director
or the Head of Archives as the case may any information related to any unauthorised
removal, destruction, defacement or alteration of a ny public record under his charge and
action initiated by him according to situation as h e may deem necessary subject to the
directions, if any, given by the Director or the Head of Archives as the case may be.
(3) The record officer may seek assistance from any Government officer or any
other person for the purpose of recovery or restora tion of the public records and such officer
or person shall render all assistance to the records officer.
8. Disposal of Public Records.- (1) Save as other wise provided in any law
for the time being in force, no public records sha ll be destroyed or otherwise disposed of
except in such manner and subject to such conditions as may have been prescribed.
(2) No record created before the year 2014 shall be destroyed except where in the
opinion of the Director and the Head of Archives an d Archivist it is so defaced or is in such
condition that it cannot be put to any Archival use but signature of three persons will be
essential on such decision.
9. Power to file case and punishment.- (1) Record officer may file case as soon
as possible for before the Court of Chief Judicial Magistrate with prior permission of
Director.
(2) Whoever contravenes any of the provisions of se ction 4 or section 8 of this
Act, shall be punishable with imprisonment for suc h term, which may be extended to
five years or with fine which may extend to ten thousand rupees or with both.
10. Public Records not to be transferred.- Any public record bearing security
classification would not be transferred to the Stat e Archives or Divisional Record Room or
District Record Room.
Provided the State Government may declassify such classified documents after a
period of 30 years from its creation by a Committee constituted by the State Government.
9 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0907/g91 2014
Documents thus declassified may be transferred to a rchives under the provisions of the Act.
The office of Chief Minister Secretariat, Chief Sec retary Office, Governor Secretariat,
Home Department and Cabinet Secretariat Department or any other office as decided by the
State Government shall be included in this category.
11. Obtain and provide public records.- (1) The State Archives or Regional
Archives or Divisional Record Room or District Reco rd Room may accept any record of
historical, national or State importance from any p rivate source by way of gift, purchase
orotherwise.
(2) The State Archives may, in such manner and subj ect to such conditions as may
be prescribed, make any record referred to in sub- section (1) available to any bonafide
research scholar. Such research scholar will return such record after study to the Archives on
the same day.
12. Access to Public Records.- (1) All unclassified public records that are more
than 30 years old and are transferred to Bihar Stat e Archives, any Regional Archives,
Divisional Record Room and District Record Room may be provided to any research
scholar subject to such exceptions and conditions as may be prescribed.
Explanation.- For the purpose to this sub-section, the period of thirty years shall be
reckoned from the year of the opening of the Public record.
(2) Any records creating agency may grant access to any person to any public
Record in such manner and subject to such conditions as may be prescribed.
13. Constitution of an Archival Advisory Board.- (1) The State Government,
may by notification in the official Gazette constit ute, for the purpose of this Act, an
Archival Advisory Board.
(2) The Board shall consist of the following member s, namely :-
(a) Member Board of Revenue - Ex officio Chairman.
(b) One officer, each from Cabinet Secretariat Depa rtment, Art Culture &
Youth Department, Tourism Department and Education Department not
below the rank of Secretary to the Government of Bi har - Ex officio
members.
(c) Three persons to be nominated by the State Gov ernment for a period of
three years or more than three years out of which one of them will be
Records Officer (Archivist) and two others Professo r and Head of the
Postgraduate Department of History Department and A ncient History
and Culture of any recognised University - Ex officio members.
(d) Director of Archives- Ex-Officio Member Secreta ry.
(e) One member each of the Bihar Legislative Counci l and Bihar
Legislative Assembly who have interest in above sub ject shall be
nominated by Chairman and Speaker.
(3) Board may invite any expert in the meetings.
14. Functions of the Board.- The Board shall perform the following functions;
(a) advise the State Government, Divisional and Dis trict administration on
matters concerning the administration, management, preservation and use of
public records;
(b) lay down guidelines for training of Archivists;
(c) give directions for acquisition of records from private custody;
(d) deal with such other matters as may be prescribed;
15. Power of State Government to decide courses of Archival Science etc.-
10 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 19 /uni092E/uni0908 2014
The State Government shall have power to lay down n orms and standards for
courses, curricula, standard and grade of examinati ons relating to the training in archival
science and other ancillary subjects.
16. Bar of suit:- No suit, prosecution or other legal proceedings shall not be initiated
against any person in respect of any things which i s in good faith done or intended to be
done in pursuance of this Act or the rules made there under.
17. Power to make rules:- (1) The State Government may, by notification in t he
official Gazette, make rules to carryout the provisions of this Act.
(2) Every rule made under this Act, as soon as it i s made, will be presented before
each House of Legislature, while it is in session, for a total period of fourteen days which
may be comprised in one session or in two or more s uccessive sessions, and if before the
expiry of the session immediately following the ses sion or the successive sessions aforesaid,
both Houses agree in making any modification in the rule, then thereafter, the rule will be
effective in the above said changed manner. However if the both Houses before prorogation
agree that the rule should not be made, the rule sh all, thereafter have no effect. However,
any such modification or annulment of the rule shal l not affect validity of anything
previously done under that rule.
By order of the Governor of Bihar,
UJJAWAL KUMAR DUBEY,
Joint Secretary to Government.
—————
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/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) 424-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
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