/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
23 23 23 23 /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 658 658 658 658) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 14 14 14 14 /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
14 vxLr 2013
la0 ,y0th0&1&4@2013@yst% 157 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij egkefge jkT;iky fnukad 11 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 ), 14 /uni0905/uni0917/u0903 /uni0924 2013
fcgkj jkT; fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2013
[fcgkj vf/kfu;e 17] 2013 ]
fcgkj jkT; fo'ofo|ky; vf/kfu;e] 1976 ¼fcgkj vf/kfu;e 23] 1976½ dk la'kks/ku djus ds
fy, vf/kfu;eA
izLrkouk%& pw¡fd] fcgkj jkT; ds fo'ofo|ky;ksa ,oa egkfo|ky;ksa esa f'k{kdksa ds in ij fu;qfDr dh leLr
O;oLFkkvksa dks fo'ofo|ky; vuqnku vk;ksx }kjk fu/kkZfjr ekinaMksa ds vuq:i cuk;k tkuk jkT; ds f'k{k.k
fgr esa vR;ar gh vko';d gS]
vkSj] pw¡fd] fcgkj jkT; fo'ofo|ky; vf/kfu;e] 1976 esa f'k{kdksa dh fu;qfDr ls lacaf/kr izko/kkuksa
dks fo'o|ky; vuqnku vk;ksx }kjk fuxZr fofHkUu fofu; eksa esa vafdr izko/kkuksa ds vuq:i jkT; ds
fo'ofo|ky;ksa esa f'k{kdksa ds in ij fu;qfDr fd;k tkuk vfuok;Z gSA
vr% fo'ofo|ky; vuqnku vk;ksx }kjk fuxZr jsxqys'kuks a ds vuq:Ik vf/kfu;e esa la'kks/ku fd;k
tkuk vko';d gSA
Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; fo/kk u&eaMy }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer gks%&
1- laf{kIr uke ,oa izkjaHkA —¼1½ ;g vf/kfu;e fcgkj jkT; fo'ofo|ky; ¼la'kks/ku½ vf/k fu;e]
2013 dgk tk ldsxkA
¼2½ ;g rqjUr izo`Ùk gksxkA
2- fcgkj vf/kfu;e 23] 1976 dh /kkjk&2 dk la'kks/ku A
—fcgkj jkT; fo'ofo|ky; vf/kfu;e]
1976 ¼fcgkj vf/kfu;e 23] 1976½ ¼blesa vkxs mDr vf/kfu;e ds :i esa fufnZ"V½ dh /kkjk&2 ds
[kaM&¼r½ dks fuEufyf[kr }kjk vUr%LFkkfir fd;k tk;sxk%&
^^¼r½ ^^vk;ksx** ls vfHkizsr gS fcgkj yksd lsok v k;ksxA**
3- fcgkj vf/kfu;e 23] 1976 dh /kkjk&57 dk la'kks/ku A —mDr vf/kfu;e dh /kkjk&57 esa
fuEufyf[kr la'kks/ku fd, tk;saxs] ;Fkk %&
¼d½ fo|eku [k.M ¼ i½ ds igys 'kh"kZd lfgr ubZ mi&/kkjk ¼1½ vUr%LFkkfir dh tk;sxh] ;Fkk%&
^^57- fo'ofo|ky; rFkk mlds v/khuLFk vaxhHkwr egkfo |ky;ksa esa f'k{kdksa ds inksa ij fu;qfDRkA
¼1½ ¼ i½ bl vf/kfu;e vkSj ifjfu;eksa esa fufgr izko/kkuksa ds v/khu jgrs gq, vk;ksx fo'ofo|ky;
ds f'k{kdksa ds Lohd`r inksa ij fu;qfDr ds laca/k e as ;FkklaHko mUgha d`R;ksa dk ikyu djsxk] tks
mls jkT; lsokvksa ds laca/k esa Hkkjr ds lafo/kku ds vuqPNsn 320 }kjk lqiqnZ fd;s x;s gSA
¼ii ½ jkT; ljdkj dh vuq'kalk ij vk;ksx fo'ofo|ky; ,oa m lds v/khuLFk vaxhHkwr@lac)
egkfo|ky;ksa esa f'k{kd ¼lgk;d izkpk;Z½ ds inksa ij fu;qfDr gsrq ik=rk ijh{kk dk vk;sktu dj
ldsxk] ftls jkT; ik=rk ijh{kk ¼LVsV bfyftfofyVh VsL V½ dgk tk ldsxkA bl fufeÙk vk;ksx
dsoy oSls vH;fFkZ;ksa ls fo"k;okj vkosnu vkeaf=r dj sxk] ftUgs ;w0th0lh0 ds fofu;e 2010 eas
vFkok fo'ofo|ky; vuqnku vk;skx }kjk le;≤ ij fofgr vgZrk;sa izkIr gks;
ijUrq vk;ksx ,slh ijh{kk fo'ofo|ky; vuqnku vk;ksx }kjk cukbZ xbZ fofu;e ds vuq:i
jkT; ljdkj }kjk fuxZr vkns'k ds v/;/khu lapkfyr djsxhA
¼iii ½ vk;ksx izfro"kZ fo'ofo|ky; ,oa mlds v/khUkLFk vax hHkwr egkfo|ky;ksa esa f'k{kd ¼lgk;d izkpk;Z½
ds inksa ij fu;qfDr gsrq dsoy oSls vH;fFkZ;ksa ls f o"k;okj vkosnu vkeaf=r djsxk] tks
fo'ofo|ky; vuqnku vk;ksx@dkSafly QkSj lkbfUVfQd ,.M baMLVªh;y fjlpZ }kjk vk;ksftr jk"Vªh;
ik=rk@jkT; ik=rk ijh{kk eas mÙkh.kZrk izkIr dj fy;s gks ,oa fo'ofo|ky; vuqnku v;ksx fofu;e
2010 }kjk fu/kkZfjr U;wure vgZrk;sa vFkok le;≤ ij fofgr vgZrk,¡ izkIr gksa;
ijUrq ,sls vH;FkhZ ftUgksaus fo'ofo|yk; vuqnku vk ;sx }kjk ,e0fQy@ih0,p0Mh0 mikf/k
ds fy, xfBr U;wure ekud ,oa izfØ;k fofu;e 2009 ds vk/kkj ij ih0,p0Mh0 fMxzh izkir dj
fy;k gS] dks jk"Vªh; ik=rk ijh{kk ls mÙkh.kZrk izkIr djus dh NwV gksxhA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 14 /uni0905/uni0917/u0903 /uni0924 2013
¼iv ½ fo"k;okj fjfDr;k¡ vxys iapkax o"kZ dh vuqekfur fj fDr;ksa lfgr vkj{k.k jksLVj ds lkFk izR;sd
o"kZ dh bDrhloha fnlEcj rd fo'ofo|ky; }kjk vk;ksx dks Hksth tk;sxhA
¼v½ fo'ofo|ky; jkT; ljdkj }kjk lE;d~ :i ls Lohd`r rFk k lalwfpr f'k{kdksa ds inksa ij fu;qfDr
vk;ksx dh vuq'kalkuqlkj gh djsxk vkSj f'k{kdksa ds inksa ij fo'ofo|ky; }kjk dksbZ Hkh fu;qfDr
vk;skx dh vuq'kalk ds fcuk ugha dh tk;sxhA fo'ofo|k y; ds f'k{kdks ds inksa ij fu;qfDr ds
fy, vk';drkuqlkj dh tkus okyh vuq'kalk esa vk;ksx blesa varfoZ"V 'kÙkksZ dk ikyu djsxkA
¼vi ½ [k.M ¼ iii ½ ds v/khu vkosfnr vkosndksa dh vUrohZ{kk ds vk/kkj ij vk;ksx fo'ofo|ky; }kjk
lalwfpr fjfDr;ksa ds fo:) fu;qfDr ds fy;s fo"k;okj es/kk lwph rS;kj djsxk] vkSj ,slh lwph
blds vuqeksnu dh frfFk ls ,d o"kZ rd ds fy;s fof/kekU; gksxhA fo"k;okj lwph eas fjfDr;ksa ds
nksxq.kk uke ;ksX;rk Øe esa j[ks tk;saxs] fdUrq vk; ksx ,d fjfDr ds fo:) dsoy ,d gh uke
fu;qfDRk gsrq fo'ofo|ky; dks ,d le; esa Hkstsxk;
ijUrq] ;g fd vk;ksx es/kk lwph rFkk vf/kekuØe ls jkT; esa fu;qfDRk;ksa esa vkj{k.k
fo"k;d ykxw fof/k ds vuq:i fo'ofo|ky; }kjk Hksts x; s vkj{k.k jksLVj ds vk/kkj ij
fo'ofo|ky; dks uke vuq'kaflr djsxkA bl vf/kfu;e] if jfu;e ds mica/kksa esa dksbZ izfrdwy ckr
ds gksrs gq, Hkh fcgkj jkT; esa izHkkoh vkj{k.k uhfr lHkh fu;qfDr;ksa ij ykxw gksxhA
¼vii ½ vk;ksx dh leLr dk;Zokfg;k¡] cSBd dk dk;Zo`Ùk] ;ks X;rk ds vk/kkj ij vH;fFkZ;ksa dh lwph lfgr
izfrfnu ds vk/kkj ij iwjh dj yh tk;sxhA ;ksX;rk lwp h ls lacf/kr vfHkys[k vk;ksx }kjk
gLrk{kfjr gksaxs rFkk lacaf/kr fo"k; dh ;ksX;rk lwp h dks ml fo"k; ds vUrohZ{kk dh vafre frfFk
dks gh vafre :i ns nh tk;sxhA
¼viii ½ vk;ksx }kjk rS;kj dh x;h es/kk lwph fuxZr frfFk l s ,d o"kZ rd ds fy, fof/kekU; gksxhA
fu;qfDr djrs le;] fo'ofo|ky; }kjk [k.M ¼ vi ½ ds v/khu v;ksx dh vuq'kalk izkIr gksus dh
rkjh[k ls N% eghuksa ds Hkhrj] vk;ksx }kjk nh x;h v uq'kalk ds vuqlkj fo'ofo|ky; fu;qfDr
djsxhA
¼ix ½ fo'ofo|ky; rFkk vaxhHkwr egkfo|ky; ds f'k{kdksa d h fu;qfDr] lsokeqfDr] gVk;k tkuk] lsok
lekfIr ;k inkoufr ds lac/ak esa vk;ksx ds ijke'kZ ls fofgr jhfr ls dkjZokbZ djsxhA
¼x½ fo'ofo|ky; foHkkxksa rFkk vaxhHkwr egkfo|ky;ksa d s f'k{kdksa ds inksa ij fu;qfDr gsrq mEehnokjksa ds
p;u ds fy, cksMZ dk xBu ;w0th0lh0 }kjk le;≤ ij ifjpkfyr fofu;eksa esa fufgr izko/kkuksa
ds vuq:i jkT; ljdkj }kjk lalwfpr funs'kksa ds vkyksd esa vk;ksx }kjk fd;k tk;sxk;
ijUrq fu;qfDr dh vuq'kalk djus ds fy, vk;ksftr cksM Z dh cSBdksa esa lacaf/kr fo"k; ds
de&ls&de rhu fo'ks"kK mifLFkr jgsaxsA
¼[k½ oÙkZeku [k.M ¼ i½ ds iwoZ dks"Bd vkSj vad ;Fkk mi&/kkjk ^^¼2½** tks M+h tk;sxh rFkk mlesa
tgk¡&tgk¡ 'kCn ^^f'k{kd** vk;k gS dks 'kCn ^^iz/kkukpk;Z** ls izfrLFkkfir fd;k tk;sxkA
4- fcgkj vf/kfu;e 23] 1976 dh /kkjk&57d dk izfrLFkkiuk A —mDr vf/kuf;e eas /kkjk&57d
fuEufyf[kr }kjk izfrLFkkifir fd;k tk;xk] ;Fkk %&
^^57d- ifjfu;e }kjk fofgr dh tkus okyh izfØ;k % —¼1½ bl vf/kfu;e vkSj blds v/khu
cus ifjfu;eksa ds mica/kksa ds v/;/khu lEc) egkfo|ky;ksa esa] tks jkT; ljdkj }kjk 'kkflr vFkok
fo'ofo|ky; }kjk iksf"kr ugha gks] f'k{kdksa dh fu;q fDr ds fy, lacaf/kr egkfo|ky; ds 'kklh
fudk; }kjk ,sls mEehnokjksa ls vkosnu vkeaf=r fd, tk,saxs] tks bl vf/kfu;e dh /kkjk&57¼1½ dk
[k.M (iii) esa fofgr vgZrk dks iwjk djrs gksaA bl vf/kfu;e dh /kkjk&57[k esa vUrfoZ"V izko/kkuksa
ds vk/kkj ij fo'ofo|ky; }kjk xfBr p;u lfefr ds }kjk p;u dh dkjZokbZ dh tk;sxhA
¼2½ p;u lfefr }kjk mi;ZqDr vgZrk /kkfjr vH;fFkZ;ksa dh vUrohZ{kk ds vk/kkj ij dh tkus okyh
vuq'kalk eas vkj{k.k fo"k;d ykxw fu;eksa dk ikyu fd;k tk;sxkA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 14 /uni0905/uni0917/u0903 /uni0924 2013
¼3½ p;u lfefr }kjk dh x;h vuq'kalk,¡] vuq'kalk dh f rfFk ls ,d o"kZ rd ds fy, fof/kekU; gksxhA
p;u lfefr dh vuq'kalk izkIr gksus dh rkjh[k ls N% e ghuksa ds Hkhrj egkfo|ky; iz'kklu }kjk
p;u lfefr ds }kjk fn;s x;s vf/kekUkrk Øe ds vuqlkj fu;qfDr@izksUufr dh dkjZokbZ dh tk,xhA
¼4½ lEc) egkfo|ky;ksa esa f'{kdksa dh fu;qfDr] izks Uufr] lsokeqfDr] gVk; tkuk] lsok lekfIr ;k
inkoufr ds laca/k esa mi;ZqDr p;u lfefr ls ijke'kZ ysdj fofgr jhfr ls dkjZokbZ djsxsaA
¼5½ /keZ ,oa Hkk"kk ds vk/kkj ij lEc)rk izkIr vYila [;d egkfo|ky;ksa ds 'kklh fudk;ksa }kjk
fo'ofo|k;y }kjk xfBr p;u lfefr ds vuqeksnu ls f'k{kdksa dh fu;qfDRk] izksUufr] c[kkZLr] gVkuk
vFkok lsok lekIr ,oa muds fo:) vuq'kklukRed dkjZokbZ fd;k tk ldsxk;
ijUrq tgk¡ fdlh f'k{kd ds fo:) ek= ifjfuUnk] osru o `f) dh jksd ;k vkjksiksa ds
vUos"k.k rd fuyCkau vkns'k vUrxzZLr gks] rks oSlh f LFkfr esa p;u lfefr dk ijke'kZ vko';d
ugha gksxkA**
5- fcgkj vf/kfu;e 23] 1976 dh /kkjk&57[k] dk izfrLFkki uA —mDr vf/kfu;e dh /kkjk&57[k
dks fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh] ;Fkk %&
^^57[k p;u lfefr dk xBu % — ¼1½ lEc) egkfo|ky;ksa esa lgk;d izkpk;Z] iz/kkukpk ;Z ds
inks ij fu;qfDRk ds fy, p;u lfefr dk xBu fo'ofo|ky; Lrj ls fuEufyf[kr :i ls fd;k
tk;sxk] ;Fkk%&
¼i½ bl p;u lfefr dk v/;{k] egkfo|ky; ds 'kklh fudk; d k v/;{k vFkok 'kklh fudk; }kjk
ukfer O;fDr] tks muds lnL;ks esa gksxk& ogha p;u lfefr dk v/;{k gksxk;
¼ii ½ egkfo|ky; dk izk/kkukpk;Z ;
¼iii ½ egkfo|ky; esa lEc) fo"k; ds foHkkxk/;{k ;
¼iv ½ lacaf/kr fo'ofo|ky; ds dqyifr dh vksj ls ukfer rh u fo'ks"kK tks izkpk;Z ls vU;wu Js.kh ds
gksaxs] ftuesa ls nks O;fDr fo"k; fo'ks"kK gksuk pk fg,A ,sls egkfo|ky;] ftUgs vYila[;d 'kSf{kd
laLFkkuksa ds :i esa vf/klwfpr@?kksf"kr dj fn;k x;k gS] ml fLFkfr esa egkfo|ky; v/;{k dh vksj
ls rhu ukfer O;fDRk] ik¡p O;fDr;ksa dh ukelwph esa l s gksaxs tks vf/kekU;r% vYila[;d leqnk;ksa
ls gksa] ftUgsa lacaf/kr fo'ofo|ky; ds dqyifr }kjk fo'ks"kKksa dh ml rkfydk esa ls vuq'kaflr
fd;k x;k x;k gks] ftl rkfydk dks lacaf/kr fo'ofo|ky ; ds fo}r ifj"kn~ }kjk izLrkfor fd;k
x;k gks rFkk ftuesa ls rhu O;fDr fo"k; fo'ks"kK gks(
¼v½ egkfo|ky; ds 'kklh fudk; ds }kjk ,sls nsk fo"k;&f o'ks"kKksa dks ukfer fd;k tk ldsxk tks ml
egkfo|ky; ls tqMs+ gq, ugha gksa] vkSj ftu O;fDr;ks a dks dqyifr }kjk] fo"k;&fo'ks"kKksa dh ml
lwph esa ls vuq'kaflr fd;k x;k gks] ftl lwph dks lE c) fo'ofo|ky; ds fo}r ifj"kn~ }kjk
vuqeksfnr fd;k x;k gksA
¼vi ½ fo'ofo|ky; vuqlwfpr tkfr@vuqlwfpr tutkfr@vU; fiNM +k oxZ@vYila[;d @efgyk,¡@i`Fkd rkSj ls
'kkjhfjd fodykax Jsf.k;ksa dk vkosnd jgus ,oa ml Js.kh dk lnL; p;u lfefr esa miyC/k ugha
jgus dh fLFkfr esa fo'ofo|ky;] tks ml dksfV dk ,d vdknfef'k;u gksxk] dks ukfer djsxhA
¼vii ½ p;u lfefr dh cSBd esa ik¡p lnL;ksa] ftuesa ls rhu fo"k;&fo'ks"kK gksaxs] dh mifLFkfr ls x.kiwfrZ
¼dksje½ gksxhA**
6- fcgkj vf/kfu;e 23] 1976 dh /kkjk&58 dk izfrLFkki u A —mDr vf/kfu;e dh /kkjk&58
fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk] ;Fkk %&
^^58- p;u izfØ;k dk vuqikyu A —bl vf/kfu;e] ifjfu;e vFkok rRle; izo`Rr fdlh vU; fof/k ds
fdlh izko/kku ds gksrs gq, Hkh] bl vf/kfu;e dh /kkj k&57¼ i½ ,oa 57[k ds v/khu xfBr p;u
lfefr bl vf/kfu;e ds v/khu fofgr izfØ;k ds v/khu dk;Z djus ds fy, ck/; gksxkA**
7- O;ko`fr A —vf/kfu;e dh /kkjk&57d ,oa 57[k ds izfrLFkkiu ds gksrs gq, Hkh] iwoZ esa fd;k x;k
dqN Hkh ;k fofu'p; vkSj dh xbZ dkjZokbZ fof/k iw.kZ fd;k x;k le>k tk;sxk ;k le>h tk;sxh
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 14 /uni0905/uni0917/u0903 /uni0924 2013
vkSj vf/kfu;e dh /kkjk&57d ,oa 57[k ds izfrLFkkiu ; k foyksiu ds vk/kkj ij iz'uxr ugha
fd;k tk;sxk ;k dh tk;sxhA
fcgkj&jkT;iky ds vkns'k ls]
mTToy dqekj nqcs]
ljdkj ds la;qDr lfpoA
14 vxLr 2013
la0 ,y0th0&1&4@2013@158@yst% A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 11 vxLr 2013 dks vuqer fcgkj jkT; fo'ofo|ky; ¼la'kks/ku½ vf/kfu;e] 2013 dk
fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh;
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Bihar State University (Amendment) Act, 2013
[Bihar Act 17, 2013]
AN
ACT
To amend Bihar State University Act, 1976 (Bihar Act 23, 1976)
Preamble: Whereas, in the interest of the education in the St ate it is most expedient to
make the entire provisions of the appointment to th e posts of teachers in the Universities
and Colleges of the Bihar State in conformity with the prescribed standards of University
Grants Commission;
And, whereas, it is essential to make appointment s to the posts of teachers
in the Universities of the State by making the prov isions of the appointment of teachers in
the Bihar State University Act, 1976 in conformity with the provisions laid down in the
various regulations issued by the University Grants Commission.
Hence, it is necessary to amend the Act as per the regulations issued by the
University Grants Commission.
Be it enacted by the Legislature of the State of B ihar in the Sixty fourth year of the
Republic of India as follows:-
1. Short title and Commencement.— This Act may be called The Bihar State
University (Amendment) Act, 2013.
(2) It shall come into force at once.
2. Amendment in section-2 of Bihar Act, 23, 1976.— In the Bihar State University
Act, 1976 (Bihar Act 23, 1976) (hereinafter refered to as the said Act) in section-2
clause (p) shall be inserted by the following; namely:-
“(p) ‘Commission’ means Bihar Public Service Comm ission.”
3. Amendment in Section 57 of Bihar Act 23, 1976.— In the said Act Section-57
shall be amended as follows , namely:-
(a) before the existing clause (i) including headi ng following new sub section
(1) shall be inserted; namely:-
“57 Appointment to the post of teachers in Universi ties and their constituent
Colleges.
(1) (i) Subject to the provision mentioned in this Act and Statutes as far as possible the
Commission shall perform the same function in respe ct of the appointments to the
sanctioned posts of the teachers of Universities as are assigned to it by Article 320
of the Constitution of India in relation to the State Service.
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(ii) The Commission on the recommendation of the St ate Government may organise
an eligibility test to be called “State Eligibility Test” for appointment to the posts
of Teacher (Assistant Professor) in the Universitie s and Constituent/Affiliated
colleges under them. In this behalf, Commission sha ll invite subjectwise
applications only from such candidates who have obt ained the qualifications
prescribed in the UGC Regulations, 2010 or as may b e prescribed by the
University Grants Commission from time to time;
Provided that, such test shall be conducted by th e Commission in the light
of the order issued by the State Government in conf ormity with the Regulations
made by the University Grants Commission.
(iii) Every year the Commission shall invite subjec t wise applications for appointment
to the posts of Teacher (Assistant Professor) in th e Universities and their
constituent College only from such candidates who h ave passed the National
Eligibility Test Conducted by the University Grants Commission/Council for
Scientific and Industrial Research/State Eligibilit y Test and obtained minimum
qualifications prescribed by the University Grants Commission Regulations, 2010
or as may be prescribed from time to time;
Provided that, the candidates who have obtained P h.D. Degree on the basis
of Minimum Standard and Procedure Regulation, 2009 framed by the University
Grants Commission for M.Phil/Ph.D Degree, shall be exempted from passing the
National Eligibility Test.
(iv) The subject wise vacancies including the presu med vacancies of the next calendar
year alongwith the Reservation roster shall be forw arded to the Commission by the
Universities upto thirty first December every year.
(v) The University shall make appointments to the p osts of Teacher, duly sanctioned
and communicated by the State Government, only on t he recommendation of the
Commission and no appointment to the post of teache rs shall be made by the
University without the recommendation of the Commis sion. Commission shall
comply with the conditions laid down in this Sectio n for making recommendations
for appointment to the posts of teachers of the University according to their need.
(vi) The commission shall prepare a subjectwise mer it list against the vacancies
communicated by the University on the basis of the interview from among the
candidates applied for under clause (iii). The subj ect wise list shall contain the
names of the candidate in order of merit double in number of the vacancies,
however the commission shall forward only one name at a time to the University
for appointment against vacancy;
Provided that, the commission shall recommend the names to the
University in order of merit and on the basis of re servation roster sent by the
University in conformity with the laws applicable to reservation in appointments in
the State. Notwithstanding anything contrary to pro vision of this Act, Statute, the
reservation policy prevalent in the Bihar State sha ll be applicable to all the
appointments.
(vii) All the proceeding of the Commission shall be completed on daily-basis itself,
which includes minutes of the meeting, the list of the candidates on the basis of
merit. The records pertaining to the merit list sha ll be signed by the commission
and the merit list of subject concerned shall be fi nalized on the last day of the
interview of that subject.
(viii) The merit list prepared by the Commission sh all be valid for one year from the
date of its issue. On receipt of the recommendation s of the Commission under
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clause (vi) the University shall make appointments per the recommendations of the
commission within six months from the date of its receipt.
(ix) In respect of appointment, dismissal, removal, termination of service or demotion
of teacher of the University and Constituent Colleg e, the University shall take
action in consultation with the Commission in prescribed manner.
(x) The Board for selection of candidates for appoi ntments to the posts of teachers of
the University Departments and constituent Colleges shall be constituted by the
commission in view of the directions communicated b y the State Government in
conformity with the provisions prescribed in the re gulations and circulated by the
U.G.C. from time to time;
Provided that at least three experts of the subje cts concerned shall attend
the meeting of Board organised for making recommendations for appointment.
(b) Before existing clause (i) bracket and number a s sub-section “(2)” shall be added
and the word “teachers” wherever occurred in this s ub-section shall be substituted
by the word “Principal”.
4. Substitution of Section 57 A of the Bihar Act 23, 1 976.—In the said Act section
57 A shall be substituted by the following, namely:-
“57 A-Procedure of selection to be prescribed by th e statute- (1) Subject to the
provisions of this Act and Statutes made thereunder, for appointment of teachers in
such affiliated Colleges, which are not governed by the State Government or not
funded by the Universities, the applications from t he candidate fulfilling the
qualifications prescribed under clause (iii) of sub section (1) of section 57 of this
Act shall be invited by the Governing Body of the C ollege concerned. The
selection shall be processed by the Selection Commi ttee constituted by the
University under the provisions contained in section 57B of this Act.
(2) In making recommendations on the basis of inter view of the candidates holding the
above mentioned qualifications the rules or reserva tion shall be adhered by the
Selection Committee.
(3) The recommendation made by the Selection Commit tee shall remain valid for one
year from the date of the recommendation. Within si x months from the date of
recommendation of the Selection Committee; the Coll ege administration shall
process the appointment/promotion in order of prefe rence laid down by the
Selection Committee.
(4) With regard to the appointment, promotion, dism issal, discharge, removal from
service and termination of service or demotion of t eachers in affiliated Colleges,
the action shall be taken in the manner prescribed after making consultation with
the above mentioned Selection Committee.
(5) The appointments, promotions, dismissal, remova l and termination of service of
teachers in the minority colleges affiliated on the basis of religion and language
may be made and disciplinary action against them sh all be taken by the governing
body of those colleges with with the approval of th e Selection Committee
constituted by the University;
Provided that, where the order concerned is limit ed to only ensure,
withholding increment, against a teacher or his/her suspension till the investigation
of charges, in such cases the consultation with the Selection Committee shall not
be necessary.
5. Substitution of Section 57 B of the Bihar Act 23, 1 976.—In the said Act Section
57 B shall be substituted by the following: namely:-
“57 B. Constitution of Selection Committee.
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(1) The Selection Committee for appointment to the posts of Assistant Professor,
Principal in affiliated colleges shall be constituted by the University as follows:-
(i) The Chairman of the governing body of the colle ge or the person nominated by the
governing body, who being one of its members, shall be the Chairman of the
Selection Committee.
(ii) Principal of the College.
(iii) Head of the department of the faculty concern ed in the College.
(iv) Three experts, not below the rank of professor and two out of them should be
experts of the subject, shall be nominated by the V ice-chancellor of the concerned
University. In case of such colleges, which have be en notified/declared as minority
educational institution, three persons nominated on behalf of the Chairman of the
College who shall be from the list of five persons preferably from the minority
community and who have been recommended by the Vice -Chancellor of the
University concerned from the panel of experts proposed by the Academic Council
of the University concerned and three persons out o f them should be subject
experts.
(v) The Governing body of the College may nominate two such subject experts who
are not connected with that college and those perso ns have been recommended by
the Vice-Chancellor out of the panel of Subject Exp erts approved by the Academic
Council of the University Concerned.
(vi) An academician representing SC/ST/OBC/Minority /Women/Differently-abled
categories, if any of candidates representing these categories it the applicant, to be
nominated by the Vice-Chancellor, if any of the abo ve members of the selection
committee do not belong to that category.
(vii) presence of five members of the Selection Com mittee, which shall include three
subject experts, shall form the quorum for the meeting or the Selection Committee.
6. Amendment in Section 58 of the Bihar Act 23, 1976 :—In the said Act Section-
58 shall be substituted by the following; namely:-
“58. Implementation of Selection Procedure:- Notwithstanding any thing contained
in any provisions of this Act, Statute or any other laws for the time being in force,
the Selection Committee constituted under section 5 7(i) and 57B shall be bound to
follow the procedure under this Act.”
7. Saving-Notwithstanding the substitution of section 57A and 57 B of this Act,
anything done or decision or action taken prior to it shall be deemed to have been
validly done or taken and shall not be question on the ground or the substitution or
deletion of Section 57A and 57 B.
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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) 658-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
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