LexThe Bihar Elementary School Education Committee (Repeal) Act, 2019
Bihar · state statute
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[Bihar Act 9, 2019]
The Bihar Elementary School Education Committee (Repeal) Act, 2019
AN
ACT
To repeal the Bihar Elementary School Education Com mittee Act, 2011 (Bihar Act 12,
2011)
Preamble - Whereas, the “Right of children to Free and Compu lsory Education Act, 2009”
has been enforced in all over India including the S tate of Bihar and in exercise of the powers
conferred by section-38 of the said Act, the State of Bihar has already formulated “Bihar State Right
of Children to Free & Compulsory Education Rules, 2 011” which has also been amended from time
to time; and
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Whereas, all actions are being taken in view of pr ovisions under the “Right of Children to
Free & Compulsory Education Act, 2009” and “Bihar State Right of Children to Free & Compulsory
Education Rules, 2011” (as amended from time to tim e), the existence of Bihar Elementary School
Education Committee Act, 2011 has become irrelevant and, it is expedient to repeal the Bihar
Elementary School Education Committee Act, 2011;
Now, therefore, Be it enacted by the Legislature o f the state of Bihar in the seventieth year
of the Republic of India as follows :-
1. Short title, extent and commencement :-
(1) This Act may be called The, “Bihar Elementary S chool Education Committee
(Repeal) Act, 2019.”
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Repeal and Savings :-
(1) The Bihar Elementary School Education Committe e Act. 2011 (Bihar Act 12,
2011) is hearby repealed.
(2) Notwithstanding such repeal, the functions dis charged under the said the Act will
be treated valid and will not questioned on the basis of repeal of the Act.
By Order of the Governor of Bihar,
Jitendra Kumar ,
Special Secretary to the Government .
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Website: http://egazette.bih.nic.in