/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
25 25 25 25 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 11 11935 935 935 935 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 662 662 662 662) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 16 16 16 16 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 2013 2013 2013 2013
fof/k foHkkx
&&&&&&&&&&&
vf/klwpuk,a
16 vxLr 2013
la0 ,y0th0&1&22@2013@yst% 163 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij egkefge jkT;iky fnukad 13 vxLr] 2013 dks vuqefr ns pqds 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 ), 16 /uni0905/uni0917/u0903 /uni0924 2013
fcgkj tekdÙkkZvksa ds fcgkj tekdÙkkZvksa ds fcgkj tekdÙkkZvksa ds fcgkj tekdÙkkZvksa ds fgrksa dk laj{k.k ¼foÙkh; LFkkiukvksa esa½ ¼la'kks/ku½ fgrksa dk laj{k.k ¼foÙkh; LFkkiukvksa esa½ ¼la'kks/ku½ fgrksa dk laj{k.k ¼foÙkh; LFkkiukvksa esa½ ¼la'kks/ku½ fgrksa dk laj{k.k ¼foÙkh; LFkkiukvksa esa½ ¼la'kks/ku½ vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e] 2013 ] 2013 ] 2013 ] 2013
[fcgkj vf/kfu;e 19] 2013 ]
fcgkj tekdÙkkZvksa ds fgrksa dk laj{k.k ¼foRrh; LFkkiukvksa esa½ vf/kfu;e] 2002 ¼fcgkj vf/kfu;e]
18] 2002½ dk la'kks/ku djus ds fy, vf/kfu;e A
Hkkjr x.kjkT; ds Hkkjr x.kjkT; ds Hkkjr x.kjkT; ds Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; ds fo /kku eaMy }kjk fuEufyf[kr :i esa pkSlBosa o"kZ esa fcgkj jkT; ds fo/kku eaMy }kjk fu Eufyf[kr :i esa pkSlBosa o"kZ esa fcgkj jkT; ds fo/kku eaMy }kjk fu Eufyf[kr :i esa pkSlBosa o"kZ esa fcgkj jkT; ds fo/kku eaMy }kjk fu Eufyf[kr :i esa
;g vf/kfu;fer gks %& ;g vf/kfu;fer gks %& ;g vf/kfu;fer gks %& ;g vf/kfu;fer gks %&
11 11-- -- laf{kIr uke] foLrkj ,oa izkjaHk A& laf{kIr uke] foLrkj ,oa izkjaHk A& laf{kIr uke] foLrkj ,oa izkjaHk A& laf{kIr uke] foLrkj ,oa izkjaHk A&¼1½ ;g vf/kfu;e f cgkj tekdÙkkZvksa ds fgrksa dk
laj{k.k ¼foRrh; LFkkiukvksa esa½ ¼la'kks/ku½ vf/kfu;e] 2013 dgk tk ldsxk A
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxk A
¼3½ ;g rqjar izo`Ùk gksxk A
22 22-- -- fcgkj vf/kfu;e& 18] 2002 dh /kkjk& 2 esa la'kks/ku A&& ¼1½ fcgkj vf/kfu;e& 18] 2002 dh /kkjk& 2 esa la'kks/ku A&& ¼1½ fcgkj vf/kfu;e& 18] 2002 dh /kkjk& 2 esa la'kks/ku A&& ¼1½ fcgkj vf/kfu;e& 18] 2002 dh /kkjk& 2 esa la'kks/ku A&& ¼1½ mDr vf/kfu;e esa]
/kkjk&2 dh mi&/kkjk ¼d½ ,oa ¼[k½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^¼d½ ^^l{ke izkf/kdkjh** ls vfHkizsr gS jkT; ljdkj }kjk vf/klwfpr dksbZ Hkh inkf/kdkjh
vFkok ftyk lekgÙkkZ vFkok ftyk dk dksbZ inkf/kdkjh tks vij lekgÙkkZ vFkok led{k dh iafDr
ls uhps dk u gks A
¼[k½ ^^vfHkfgr U;k;ky;** ls vfHkizsr gS /kkjk& 7 ds v/khu xfBr vfHkfgr U;k;ky;A**
¼2½ mDr vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼?k½ ds ckn fuEufyf[kr ,d Li"Vhdj.k
tksM+k tk,xk %&
^^Li"Vhdj.k & ^^Li"Vhdj.k & ^^Li"Vhdj.k & ^^Li"Vhdj.k & blesa oSlk O;olk; ;Fkk] vpy laifÙk] o `{kkjksi.k] i;ZVu vkSj ;k=k]
i'kqikyu] gksVy] fjlkWVZ] euksjatu ikdZ] mlds fdlh Hkh dherh lkeku ;k lsok ;k migkj dh
vkiwfÙkZ vkfn] ftlesa izPNUu :i esa /kujkf'k tek fy;k tkrk gS] Hkh 'kkfey gksxk A**
33 33-- -- fcgkj vf/kfu;e 18] 2002 dh /kkjk& 2 ds ckn ,d ubZ /kkjk& 2d dk vUr%LFkkiu fcgkj vf/kfu;e 18] 2002 dh /kkjk& 2 ds ckn ,d ubZ / kkjk& 2d dk vUr%LFkkiu fcgkj vf/kfu;e 18] 2002 dh /kkjk& 2 ds ckn ,d ubZ / kkjk& 2d dk vUr%LFkkiu fcgkj vf/kfu;e 18] 2002 dh /kkjk& 2 ds ckn ,d ubZ / kkjk& 2d dk vUr%LFkkiu
A&& A&& A&& A&&
mDr vf/kfu;e dh /kkjk&2 ds ckn fuEufyf[kr ubZ /kkjk&2d vUr%LFkkfir dh tk,xh %&
^^2d ^^2d ^^2d ^^2d-- --& vkKkid lwpuk] & vkKkid lwpuk] & vkKkid lwpuk] & vkKkid lwpuk] lwpuk ekaxus dh lwpuk ekaxus dh lwpuk ekaxus dh lwpuk ekaxus dh 'kfDr rFkk xSj vuqikyu ds fy, 'kfDr rFkk xSj vuqikyu ds fy, 'kfDr rFkk xSj vuqikyu ds fy, 'kfDr rFkk xSj vuqikyu ds fy, ltk % ltk % ltk % ltk % (1)
fcgkj jkT; ;k mlds fdlh fgLls esa dk;kZy; LFkkfir d jus ,oa dk;Z dk ifjpkyu djus gsrq
vk'kf;r dksbZ foÙkh; LFkkiuk vius fØ;k&dykiksa] dk; Z {ks=ksa ,oa@;k O;olk; dh] lHkh vko';d
dkxt&i=ksa ds lkFk foLr`r tkudkjh fyf[kr :i esa l{k e izkf/kdkjh dks nsxk A bl tkudkjh esa
lacaf/kr jkT; ds daiuh jftLVªkj }kjk bldk jftLVªhdj.k ,oa Hkkjrh; fjtoZ cSad] Hkkjrh; izfrHkwfr
,oa fofue; cksMZ ;k mi;qZDr iz;kstukFkZ fdlh vU; fo fu;ked izkf/kdkj ls izkIr vuqKfIr vkSj
jftLVªhdj.k ds ckjs esa C;ksjs ds lkFk blds dk;kZy; lajpuk vkSj fofufnZ"V LFkku@irk Hkh
lfEefyr gksxk %
ijUrq bl vf/kfu;e ds izkjaHk gksus ds igys ls ifjpk fyr foRrh; LFkkiuk bl vf/kfu;e
ds izkjaHk gksus ds 30 fnuksa ds Hkhrj ftyk lekgÙkk Z@l{ke izkf/kdkjh dks visf{kr tkudkjh izLrqr
djsxk A**
(2) l{ke izkf/kdkjh dks] foRrh; LFkkiuk ;k mlds in/kkjh ftlesa mlds izoÙkZd] funs'kd]
Hkkxhnkj ;k izca/kd ;k ,slh foRrh; LFkkiuk ds lnL; 'kkfey gSa] ls tkudkjh dh ekax djus ;k
vis{kk djus ;k ;Fkkisf{kr ,slh tkudkjh nsus gsrq ljdkj ds fdlh dk;kZy; ;k izkf/kdkjh ;k fdlh
LFkkuh; izkf/kdkjh ;k fdlh vU; O;fDr dks funs'k nsu s dh 'kfDr gksxh vkSj ,slh foRrh; LFkkiuk
;k mlds in/kkjh ;k izoÙkZd] funs'kd] Hkkxhnkj ;k iz ca/kd ;k ,slh foRrh; LFkkiuk ds lnL; ;k
ljdkj dk inkf/kdkjh ;k izkf/kdkjh ;k LFkkuh; izkf/kdkjh ;k dksbZ vU; O;fDr rqjUr ml tkudkjh
dks l{ke izkf/kdkjh dks nsxkA
(3) /kkjk&2d dh mi&/kkjk ¼1½ ds v/khu l{ke izkf/kdkjh dks visf{kr tkudkjh nsus e sa
foQy gksus vFkok xyr ;k Hkzked c;ku nsus ;k /kkjk&3 d ds v/khu ;Fkkisf{kr vfHkys[k@nLrkost
vkfn dk miLFkkiu vFkok fujh{k.k dh vuqefr nsus ls b adkj djus dh fLFkfr esa ftyk ds
lekgÙkkZ] ftlds LFkkuh; {ks=kf/kdkj esa foRrh; LFkk iuk] dkjckj dk lapkyu dj jgk gS] larq"V
gksdj] fof/k ds vuqlkj] foRrh; LFkkiuk dks mfpr vol j nsus ds ckn] ,slh gjsd pwd ds fy,
100000@& ¼,d yk[k½ :i;s rd dk tqekZuk yxk ldsxk A
44 44-- -- fc fc fc fcgkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk&3 esa la'kks/ku A&&3 esa la'kks/ku A&& 3 esa la'kks/ku A&& 3 esa la'kks/ku A&& mDr vf/kfu;e esa /kkjk&3
ds fo|eku mica/k dks mi&/kkjk ¼1½ ds :i esa i<+k tk,xk ,oa rRi'pkr~ fuEufyf[kr ubZ mi&/kkjk
¼2½ tksM+h tk,xh %&
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E /uni0930/uni0923 ), 16 /uni0905/uni0917/u0903 /uni0924 2013
^^¼2½ viuh vf/kdkfjrk ds v/khu iqfyl mik/kh{kd ;k m lds led{k ls uhps dh iafDr
dk dksbZ iqfyl inkf/kdkjh bl vf/kfu;e ds v/khu fdlh vijk/k dh tkWp ugha djsxk(
ijUrq iqfyl fujh{kd ls vU;wu iafDr dk dksbZ iqfyl v f/kdkjh Hkh ;fn bl fufeÙk]
lkekU; ;k fo'ks"k vkns'k }kjk] jkT; ljdkj }kjk izkf/kÑr fd;k x;k gks rks og] ;FkkfLFkfr] izFke
Js.kh ds esVªksiksfyVu eftLVªsV vFkok izFke Js.kh ds eftLVªsV ds vkns'k ds fcuk] fdlh ,sls vijk/k
dk vuqla/kku dj ldsxk vFkok mlds fy, fcuk okjaV ds fxj¶rkjh dj ldsxk** A
55 55-- -- fc fc fc fcgkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk&3 ds ckn 3 ds ckn 3 ds ckn 3 ds ckn ubZ /kkjk& ubZ /kkjk& ubZ /kkjk& ubZ /kkjk&3d ,oa 3[k dk 3d ,oa 3[k dk 3d ,oa 3[k dk 3d ,oa 3[k dk
vUr%LFkkiu A& vUr%LFkkiu A& vUr%LFkkiu A& vUr%LFkkiu A& mDr vf/kfu;e dh /kkjk&3 ds ckn fuEuf yf[kr ubZ /kkjk&3d ,oa 3[k
vUr%LFkkfir dh tk,xh &&
^^3d& ifjlj esa izos'k djus rFkk dfri; nLrkostksa dk fujh{k.k djus dh ^^3d& ifjlj esa izos'k djus rFkk dfri; nLrkostksa dk fujh{k.k djus dh ^^3d& ifjlj esa izos'k djus rFkk dfri; nLrkostksa dk fujh{k.k djus dh ^^3d& ifjlj esa izos'k djus rFkk dfri; nLrkostksa dk fujh{k.k djus dh 'kfDr 'kfDr 'kfDr 'kfDr&& && && && (1)
l{ke izkf/kdkjh ;k mlds v/khu vuqeaMy inkf/kdkjh ls vU;wu iafDr dk dksbZ vU; izkf/kdkjh bl
vf/kfu;e ds mís';ksa dks vkxs c<+kus ds fy,] fdlh H kh ifjlj] tgk¡ dksbZ jftLVj] fdrkc]
vfHkys[k] dkxt&i=] vkosnu] bysDVªkWfud HkaMkj.k vkS j iquizkZfIr fMokbl ;k ek/;e ls lwpuk]
fy[kr ;k dk;Zokgh j[kk x;k gks] esa izos'k dj ldsxk rFkk fujh{k.k dj ldsxk rFkk mUgsa fujh{k.k
djus ds ckn ,slh fVIif.k;k¡ vkSj m)j.k ys ldsxk] tks og mfpr le>s A
(2) gjsd O;fDr] ftldh vfHkj{kk esa ;k vuqj{k.k esa bl r jg dk jftLVj] fdrkc]
vfHkys[k] dkxt&i=] vkosnu] fy[kr ;k dk;Zokgh gks] ; Fkksfpr le; ij l{ke izkf/kdkjh vFkok
l{ke inkf/kdkjh }kjk izkf/kÑr vU; izkf/kdkjh ds le{ k miLFkkfir djsxk ;k fujh{k.k djus ;k
mldk uksV vkSj m)j.k] tSlk vko';d le>s] ysus ds fy, vuqefr nsxk vkSj ;fn vko';d gks
rks og mUgsa vfHkx`ghr vkSj ifj:) ¼bEikmUM½ djsxk %
ijUrq ml {ks= dh vf/kdkfjrk okys eftLVªsV }kjk fuxZr lpZ okjaV ds izkf/kdkj ds flok;
vkoklh; ifjlj ¼tks dkjckj&lg&vkokl LFky u gks½ esa dksbZ Hkh izos'k rFkk ryk'kh ugha dh
tk,xh rFkk] tgk¡ rd gks lds] bl /kkjk ds v/khu lHkh ryk'kh naM izfØ;k lafgrk] 1973 ds
mica/kksa ds vuqlkj dh tk,xh A
3[k& ryk'kh] vfHkxzg.k] laifÙk dh tCrh rFkk mldk iz ca/ku %& 3[k& ryk'kh] vfHkxzg.k] laifÙk dh tCrh rFkk mldk iz ca/ku %& 3[k& ryk'kh] vfHkxzg.k] laifÙk dh tCrh rFkk mldk iz ca/ku %& 3[k& ryk'kh] vfHkxzg.k] laifÙk dh tCrh rFkk mldk iz ca/ku %& (1) tgk¡ l{ke izkf/kdkjh
dks tkudkjh gksus ij rFkk ,slh tkWp&iM+rky ds ckn ftls og Bhd rFkk vko';d le>s] fo'okl
djus dk dkj.k gks fd fdlh foÙkh; LFkkiuk ds dkjckj vFkok dk;ksaZ dks lapkfyr djus vFkok
izca/ku ds fy, ftEesnkj fdlh foRrh; LFkkiuk ;k izoÙ kZd] Hkkxhnkj] funs'kd] izca/kd] lnL;]
deZpkjh ;k izca/ku ds fy, ftEesnkj dksbZ vU; O;fDr &
¼d½ us ,slk dk;Z fd;k gS tks /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu ,d vijk/k gS( vFkok
¼[k½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu fdlh vijk/k esa varxZzLr dksbZ lkexzh mlds dCts
esa gS( vFkok
¼x½ /kkjk&3¼1½ ds v/khu fdlh vijk/k ls lac) dksbZ vfHkys[k mlds dCts esa gS( vFkok
¼?k½ /kkjk&3 dh mi&/kkjk ¼1½ ds v/khu fdlh dk;kZy; ls lac) dksbZ Hkh laifÙk mlds
dCts esa gS] ,slk l{ke izkf/kdkjh bl fufeÙk cuk, x, fu;eksa ds v/;/khu] fdlh Hkh inkf/kdkjh
dks &&
(i) fdlh Hkh Hkou] txg] ty;ku] okgu ;k foeku esa ,slh lgk;rk ds lkFk tks vko';d
gks ds lkFk izos'k vkSj ryk'kh djus ds fy, izkf/kÑr dj ldsxk] tgk¡ mls lansg djus dk dkj.k
gks fd mlesa vijk/k dk fdlh rjg dk vfHkys[k ;k vkxe j[kk x;k gks(
(ii) dksbZ njoktk] ckWDl] ykSdj] lsQ] vkWyekjh vkfn dk r kyk rksM+us@[kksyus ds fy,
izkf/kÑr dj ldsxk(
(iii) tgk¡ ,sls inkf/kdkjh dks ;g fo'okl djus dk dkj.k gk s fd ,slh ryk'kh esa ik;h
x;h laifÙk Nqik;h] varfjr vFkok bl jhfr ls fuiVk;h tk ldrh gS ftlds ifj.kkeLo:i og
laifÙk O;fur gks tk,xh rks og ml laifÙk ds vfHkys[k dh tOrh ds fy, vkns'k dj ldsxk;
(iv) ,sls vfHkys[kksa ij igpku dk fu'kku yxkus ;k mldk m )j.k ;k izfr;k¡ djus ;k
djokus ds fy, izkf/kÑr dj ldsxk(
(v) ,sls vfHkys[kksa ;k laifÙk dh ,d lwph vFkok fooj.k rS;kj djus ds fy, izkf/kd`r dj
ldsxk(
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 16 /uni0905/uni0917/u0903 /uni0924 2013
(vi) fdlh O;fDr dh] ftlds dCts ;k fu;a=.k esa dksbZ vfHkys[k ;k laifÙk ik;h tk;] bl
vf/kfu;e ds v/khu fdlh vuqla/kku ds iz;kstukFkZ lql axr lHkh ;k fdlh fo"k; dh ckcr 'kiFk
ij tkWp djus ds fy, izkf/kÑr dj ldsxk A
¼2½- tgk¡ fdlh foRrh; LFkkiuk ;k mlds izoÙkZd] Hkkx hnkj] funs'kd] izca/kd] lnL;]
deZpkjh ;k izca/ku ds ftEesnkj fdlh vU; O;fDr ;k bl rjg ds foRrh; LFkkiuk ds dkjckj ;k
ekeyksa dk lapkyu djus ds vfHkys[k ;k laifÙk dk vfH kxzg.k O;kogkfjd ugha gks] ogk¡ mi&/kkjk
¼1½ ds v/khu izkf/kd`r inkf/kdkjh bls l{ke izkf/kdk jh dks izfrosfnr djsxk] tks ,slh jhfr ls tks
fofgr fd;k tk;] ,slh laifÙk ij jksd yxkus ds laca/k esa ,d vkns'k ikfjr dj ldsxk ftlds
i'pkr~ ,slk vkns'k djusokys inkf/kdkjh dh iwokZuqef r ds flok; laifÙk dk varj.k vFkok vU;Fkk
fuiVkjk ugha fd;k tk;sxk vkSj vkns'k dh ,d izfr lacaf/kr O;fDr dks rkehy dj nh tk,xh A
¼3½- tgk¡ l{ke izkf/kdkjh mi&/kkjk ¼1½ ,oa mi&/kkjk ¼2½ ds v/khu vkns'k nsrk gks rks
og] ;FkkfLFkfr] mi&/kkjk ¼1½ ;k ¼2½ ds v/khu vkns'k ds izdk'ku dh rkjh[k ls 30 fnuksa ds
Hkhrj vfHkfgr U;k;ky; esa mu vk/kkjksa dk dFku djrs gq,] ftuij l{ke izkf/kdkjh us ml
mi&/kkjk ds v/khu ,slk vkns'k ikfjr fd;k gS] ,d 'ki Fk i= ds lkFk vkosnu djsxk rFkk
vfHkfgr U;k;ky;] lacaf/kr O;fDr dks lqus tkus dk volj iznku djus ds i'pkr~] foRrh; LFkkiuk
dh vfHkx`ghr vFkok jksdh xbZ laifÙk vFkok gjsd O;fD r] ftlds varxZr izoÙkZd] Hkkxhnkj]
funs'kd] izca/kd] lnL;] deZpkjh vFkok /kkjk 4 esa ; Fkk mfYyf[kr jhfr ls] ,slh foÙkh; LFkkiuk
ds dkjckj vFkok ekeyksa dk lapkyu ;k izca/ku djus d s fy, ftEesnkj dksbZ O;fDr gks] dh
laifÙk dks tCr djus dk vkns'k ikfjr djsxk A
¼4½- tgk¡ mi&/kkjk ¼3½ ds v/khu fdlh foRrh; LFkkiuk dh vfHkx`ghr vFkok jksdh xbZ
laifÙk vFkok gjsd O;fDr dh ftlds v/khu izoÙkZd] Hkk xhnkj] funs'kd] izca/kd] lnL;] deZpkjh
;k ,slh foRrh; LFkkiuk ds dkjckj ;k ekeyksa dk lapkyu ;k izca/ku djus ds fy, ftEesnkj dksbZ
O;fDr gks] laifÙk tCr djus dk vkns'k ikfjr fd;k x;k gks rks lHkh izdkj ds _.kHkkj ls eqDr
,slh laifÙk ds lHkh vf/kdkj ,oa gd l{ke izkf/kdkjh esa fufgr gks tk;saxs A
¼5½- l{ke izkf/kdkjh] mruh la[;k esa] tSlk mfpr le>s] inkf/kdkfj;ksa dh fu;qfDr] fyf[kr
:i esa] iz'kkld dk dk;Z djus gsrq dj ldsxk A
¼6½- mi&/kkjk ¼5½ ds v/khu fu;qDr iz'kkld laifÙk dk s izkIr djsxk rFkk mldk izca/ku
ml jhfr rFkk mu 'kÙkksZa ds v/;/khu djsxk tks fofgr dh tk; A
¼7½- tekdÙkkZvksa ds fgrksa dh j{kk ds fy, jkT; ljd kj }kjk fu;qDr l{ke izkf/kdkjh esa
fufgr laifÙk ds fuiVkjk gsrq iz'kkld] ,sls mik;] ,slh jhfr ls djsxk tks fofgr dh tk;A**
66 66-- -- fc fc fc fcgkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk&5 esa la'kks/ku A&&5 esa la'kks/ku A&& 5 esa la'kks/ku A&& 5 esa la'kks/ku A&& mDr vf/kfu;e dh /kkjk&5
dh mi&/kkjk ¼1½ ,oa ¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^¼1½ l{ke izkf/kdkjh foÙkh; LFkkiuk dh /kkjk&4 ds v/khu ljdkj ds vkns'k }kjk dqdZ
/ku ,oa laifÙk ij fu;a=.k djsxk A
¼2½ l{ke izkf/kdkjh] vfcyEc ,slh lHkh vko';d dkjZok bZ djsxk tks lacaf/kr foRrh;
LFkkiuk ds lHkh /ku ,oa vkfLr;ksa dks HkkSfrd dCtk esa ysus ds fy, vko';d ,oa lehphu gks
vkSj l{ke izkf/kdkjh dks lHkh 'kfDr;k¡ izkIr gksxh tks iwoksZDr iz;kstukFkZ vko';d gksa A**
77 77-- -- fc fc fc fcgkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk& gkj vf/kfu;e& 18] 2002 dh /kkjk&6 esa la'kks/ku A&&6 esa la'kks/ku A&& 6 esa la'kks/ku A&& 6 esa la'kks/ku A&& mDr vf/kfu;e dh /kkjk&6
dh mi&/kkjk ¼1½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^¼1½ l{ke izkf/kdkjh foRrh; LFkkiuk dh vkfLr;ksa v kSj tek nkf;Roksa dk fu/kkZj.k djsxk
vkSj mldk fooj.k /kkjk&4¼1½ ds v/khu vkns'k gksus d s 30 fnuksa ds Hkhrj vfHkfgr U;k;ky; dks
Hkst nsxk A**
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
16 vxLr 2013
la0 ,y0th0&1&22@2013@164@yst% A&fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT ;iky
}kjk fnukad 11 vxLr 2013 dks vuqer fcgkj tekdÙkkZvksa ds fgrksa dk laj{k.k ¼foÙkh; LFk kiukvksa
esa½ ¼la'kks/ku½ vf/kfu;e] 2013 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/ kdkj ls blds
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E /uni0930/uni0923 ), 16 /uni0905/uni0917/u0903 /uni0924 2013
}kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; 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 tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
The Bihar Protection of Interest of Depositors (In Financial Establishments)
(Amendment) Act, 2013
[Bihar Act 19, 2013]
AN
ACT
TO AMEND THE BIHAR PROTECTION OF INTEREST OF DEPOSITORS
(IN FINANCIAL ESTABLISHMENTS) ACT, 2002 [BIHAR ACT, 18 OF 2002]
Be it enacted by the Legislature of the State of Bi har in the Sixty-fourth year of the
Republic of India follows :-
1. Short Title, extent and Commencement -- (1) This Act may be called the
Bihar Protection of Interest of Depositors (In Fina ncial Establishments) (Amendment)
Act, 2013.
(2) It shall extend to whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in section 2 of the Bihar Act, 18 of 2 002 -- (1) In the said Act
sub-section (a) and (b) of section- 2 shall be substituted by the following :-
"(a)
"Competent Authority" means any officer notified by the State Government
or the Collector of the district or any officer, not below the rank of Additional Collector or
equivalent in the district.
(b) "Designated Court" means the Designated Court Constituted under section 7;"
(2) The following Explanation shall be added after sub-section (d) of section 2 of
the said Act :-
Explanation - "It shall also include deposit taking business in disguised form like
the business of real-estate, plantation, tours and travels, cattle rearing, hotels, resorts ,
amusement parks, supply of any valuable goods or service or gift thereof etc."
3. Insertion of new section 2A after section 2 of the Bihar Act, 18 of 2002- the
following new section 2A shall be inserted, after section 2 of the said Act :-
"2A Mandatory Intimation, Power to call for information and punishment for
non compliance- (1) Any Financial Establishment intending to establish an office and
operate in the State of Bihar or any part thereof shall furnish information in writing to
the Competent Authority about the details of its activities, areas of operation and/or
business, supported by all necessary papers. This information shall also include its
registration by the Registrar of Companies of the State Concerned as also about the
registration and the license obtained from the Reserve Bank of India, Securities and
Exchange Board of India or any other regulatory authority for the purpose aforesaid with
details of its office structure and specific location/address :
Provided that the Financial Establishment operating before the commencement
of this Act shall furnish the requisite information to the Collector of the
district/Competent Authority within 30 days of the commencement of this Act.
(2) The Competent Authority shall have the power to call for or require any
information about the Financial Establishment or its office bearers including the
promoter, director, partner or manager or members of such Financial Establishment or
direct any office or authority of the Government or a local authority or any other person,
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 16 /uni0905/uni0917/u0903 /uni0924 2013
to furnish such information as may be required, and such Financial Establishment or its
office bearer or promoter, director, partner or manager or members of such Financial
Establishment or officer or authority of the Government or local authority or any other
person, shall forth with furnish such information to the Competent Authority.
(3) Failure to furnish the requisite information to the Competent Authority as
under sub-section (1) of section 2A or furnishing wrong or misleading statement, or
refuse to produce or to permit inspection of records/documents etc, as required under
section 3A, the Collector of the District under whose local jurisdiction the Financial
Establishment conducting its business operation, if satisfied, may after giving reasonable
opportunity to the Financial Establishment in accordance with law, impose a fine of up to
Rs. 100000/- (Rupee one Lakh) for every such default. "
4. Amendment in section 3 of the Bihar Act, 18 of 2 002 -- In the said Act, the
existing provision of section 3 will be read as sub-section (1) after that,
The following new sub-section (2) shall be added, after sub-section (1) of section 3
of the said Act :-
"(2) No police official below the rank of Deputy Su perintendent of police or
equivalent, having jurisdiction, shall investigate an offence under this Act :
Provided that if a police officer not below the ran k of an Inspector of police is
authorized by the State Government in this behalf b y general or special order, he may also
investigate any such offence without the order of M etropolitan Magistrate or a Magistrate
of the first class, as the case may be, or make arrest thereof without warrant.
5. Insertion of new section 3A and section 3B after section 3 of the Bihar Act,
18 of 2002-- The following new section 3A and 3B sh all be inserted, after section 3 of
the said Act :-
"3A Power to enter premises and inspect certain documents - (1) The
Competent Authority or any other authority not below the rank of the Sub divisional -
Officer under him, for the furtherance of the purposes of this Act may enter and inspect
any premises, where any register, book, record, paper, application, information in
electronic storage and retrieval device or medium, instrument or proceedings are kept
and to inspect them and to take such notes and extracts as it may deem necessary.
(2) Every person having in his custody or maintaining such register, book, record,
paper, application, instrument or proceedings shall at all reasonable times produce or
permit the Competent Authority or any other authority authorized by the Competent
Authority to inspect them to take notes and extracts as it may deem necessary and if
necessary seize and impound them :
Provided that no residential accommodation (not being a place of business cum
residence) shall be so entered into and searched except on the authority of a search
warrant issued by a Magistrate having jurisdiction over the area, and all searches under
this section shall, so far as may be, be made in accordance with the provisions of the
Code of Criminal Procedure, 1973.
3B Search, Seizure and confiscation of property and its management - (1) where
the Competent Authority, upon information and after such enquiry as he thinks fit and
necessary, has reason to believe that any financial establishment or the promoter,
partner, director, manager, member, employee or any other person responsible for the
management of, or for conducting the business or af fairs of such financial
establishment—
(a) has committed any act which constitutes an offence under sub-section (1) of
section 3; or
7 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E /uni0930/uni0923 ), 16 /uni0905/uni0917/u0903 /uni0924 2013
(b) is in possession of any material of crime involved in an offence under sub-
section (1) of section-3; or
(c) is in possession of any records relating to an office under sub-section (1) of
section-3; or
(d) is in possession of any property relating to an office under sub- section (1) of
section 3; such Competent Authority may, subject to the rules made in this behalf,
authorize any officers---
(i) to enter, with such assistance as may be required, and search any building,
place, vessel, vehicle or aircraft where he has reason to suspect that such records or
proceeds of crime are kept;
(ii) to break /open the lock of any door, box, locker, safe, almirah etc;
(iii) where such officer has reason to believe that any property found in such
search is likely to be concealed, transferred or dealt with any manner which will result in
disposal of such property, he may make order for seizure of such record or property;
(iv) to place marks of identification on such records or make or cause to be made
extracts or copies there from;
(v) to prepare a statement or an inventory of such records or property;
(vi) to examine on oath any person who is found to be in possession or control of
any record or property, in respect of all or any of the matters relevant for the purpose of
any investigation under the Act.
(2) Where it is not practicable to seize such record or property of any financial
establishment or the promoter, partner, director, manager, member, employee or any
other person responsible for the management of, or for conducting the business or
affairs of such financial establishment, the officer authorized under sub-section (1), shall
report the same to the Competent Authority who may, in such manner as may be
prescribed, make an order to freeze/attach such property whereupon the property shall
not be transferred or otherwise dealt with, except with the prior permission of the
officer making such order, and a copy of the order shall be served on the person
concerned.
(3) Where the Competent Authority has made an order under sub-section (1) or
sub-section (2), it shall, within thirty days from the date of the publication of an order
under sub-section (1) or sub-section (2), as the case may be, make an application
supported by an affidavit stating the grounds on which such Competent Authority has
issued the said order under that sub-section, to the Designated Court and the Designated
Court shall, after giving an opportunity of being heard to the person concerned, make an
order of confiscating such seized or freezed property of the financial establishment or
the property of every person including the promoter, partner, director, manager,
member, employee or any other person responsible for the management of, or for
conducting the business or affairs of such financial establishment in the same manner as
mentioned in section 4.
(4) Where an order of confiscation of seized or freezed property of the financial
establishment or the property of every person including the promoter, partner, director,
manager, member, employee or any other person responsible for the management of, or
for conducting the business or affairs of such financial establishment has been made
under sub-section (3), all right and title in such property shall vest to the Competent
Authority free from all encumbrances.
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 16 /uni0905/uni0917/u0903 /uni0924 2013
(5) The Competent Authority may, in writing , appoint as many officers as it thinks
fit, to perform the functions as an Administrator.
(6) The Administrator appointed under sub -section (5), shall receive and manage
the property in such manner, and subject to such conditions, as may be prescribed.
(7) The Administrator shall, in such manner as may be prescribed, take such
measures to dispose of the property which is vested in the Competent Authority
appointed by the State Government, to protect the interest of the depositors."
6. Amendment in section 5 of the Bihar Act, 18 of 2002 - sub-section (1) and (2)
of section 5 of the said Act shall be substituted by the following :-
"(1) The Competent Authority shall exercise control over the money and the
properties attached, by the Government order under section 4 of a Financial
Establishment.
(2) The Competent Authority shall take such necessary actions as are necessary or
expedient for taking physical possession of all the moneys and assets of the concerned
financial establishment expeditiously and the Competent Authority shall have all the
power which are necessary for the aforesaid purpose."
7. Amendment in section 6 of the Bihar Act, 18 of 2002 - sub-section (1) of
section 6 of the said Act shall be substituted by the following :-
"(1) The Competent Authority shall assess to deposit liabilities and the assets of
the financial establishment and submit the statement thereof to the Designated Court,
within 30 days of the order under section 4(1)."
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
—————
/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) 662-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.