LexThe Bihar Non Government Secondary School (Taking over Management and Control) (Amendment) Act 2011.
Bihar · state statute
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66 66 /g207 /uni092F/uni0947/g207 /uni092F/uni0947/g207 /uni092F/uni0947/g207 /uni092F/uni0947/u0902 /uni0920 /u0902 /uni0920 /u0902 /uni0920 /u0902 /uni0920 1933 1933 1933 1933 (( ((/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 22 2236 36 36 36) ) ) ) /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,, ,, 22 2277 77 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 20 20 20 2011 11 11 11
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27 ebZ 2011
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ftlij jkT;iky fnukad 25 ebZ] 2011 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s
izdkf'kr fd;k tkrk gS%&
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /uni092E/uni0908 2011
[fcgkj vf/kfu;e 5] 2011 ]
fcgkj vjktdh; ek/;fed fo|ky; ¼çca/k ,oa fu;a=.k xzg.k½
¼la'kks/ku½ vf/kfu;e 2011
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj çkjaHkA &¼1½ ;g vf/kfu; e fcgkj vjktdh; ek/;fed fo|ky;
¼çca/k ,oa fu;a=.k xzg.k½ ¼la'kks/ku½ vf/kfu;e 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjar ço`Ùk gksxkA
2- fcgkj vf/kfu;e 33] 1982 dh /kkjk&2 dk la'kks/kuA &fcgkj vjktdh; ek/;fed fo|ky;
¼çca/k ,oa fu;a=.k xzg.k½ vf/kfu;e 1981 ¼fcgkj vf/k fu;e 33] 1982½ dh /kkjk&2 ds mi&/kkjk ¼N½ ,oa
¼t½ dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %
^^¼N½ ^^iz/kkuk/;kid** esa lekfgr gS jktdh;d`r ek/ ;fed fo|ky;@vYila[;d ek/;fed
fo|ky; ds f'k{kdx.k dk iz/kku A
¼t½ ^^f'k{kd** ls vfHkizsr gS jktdh;d`r ek/;fed fo |ky;@vYila[;d ek/;fed fo|ky;
dk f'k{kdA**
3- fcgkj vf/kfu;e 33] 1982 dh /kkjk&18 dk la'kks/ku A&fcgkj vjktdh; ek/;fed fo|ky;
¼çca/k ,oa fu;a=.k xzg.k½ vf/kfu;e 1981 ¼fcgkj vf/k fu;e 33] 1982½ dh /kkjk&18 dh mi&/kkjk ¼3½ ds
[k.M ¼[k½] ¼x½] ¼?k½] ,oa ¼p½ dks fuEufyf[kr }kjk iz frLFkkfir fd;k tk;sxk ,oa u;h mi&/kkjk&¼pp½ p
ds ckn vUr%LFkkfir fd;k tk;sxk A
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¼
I½ vYila[;d ek/;fed fo|ky; ds izca/k lfefr fo|ky; ds fy, jkT; ljdkj }kjk Lohd`r
in ds fo#) jkT; ljdkj }kjk jktdh;d`r ek/;fed fo|ky; ksa ds iz/kkuk/;kid ds
fy, fofgr ik=rk ,oa vgZrk ds vuqlkj iz/kkuk/;kidksa dh fu;qfDr djsxh ftldk
vuqeksnu ftyk f'k{kk inkf/kdkjh ds ek/;e ls funs'kd ] ek/;fed f'k{kk }kjk fd;k
tk;sxk A vuqeksnu ds fy, yafcr ekeyksa dk fuiVkjk Hkh funs'kd] ek/;fed f'k{kk
}kjk fd;k tk ldsxkA
¼II ½ vYila[;d ek/;fed fo|ky; ds izca/k lfefr fo|ky; ds fy, jkT; ljdkj }kjk eatwj
fd;s x;s inksa ds fo#) fcgkj uxj fudk; ek/;fed ,oa mPprj ek/;fed f'k{kd
¼fu;kstu½ fu;ekoyh 2006 ¼le;≤ ij ;Fkkla'kksf/kr½ rFkk fcgkj ftyk ifj"kn~
ek/;fed ,oa mPpÙkj ek/;fed f'k{kd ¼fu;kstu½ fu;ekoyh ] 2006 ¼le;≤ ij
;Fkk la'kksf/kr½ ds }kjk fofgr ik=rk] ,oa vgZrk ds vuqlkj f'k{kdks dh fu;qfDr djsxh
ftldk vuqeksnu ftyk f'k{kk inkf/kdkjh ds ek/;e ls f uns'kd] ek/;fed f'k{kk }kjk
fd;k tk;sxkA vuqeksnu ds fy, yafcr ekeyksa dk fuiVk jk Hkh funs'kd] ek/;fed f'k{kk
}kjk fd;k tk ldsxkA
¼x½ vYila[;d ek/;fed fo|ky; ds iz/kkuk/;kid] f'k{kd ,oa f'k{kdsÙkj deZpkfj;ksa dk
uSlfxZd U;k; ,oa izpfyr dkuwu ij vk/kkfjr ,d lsok 'k rZ fu;ekoyh gksxh ftlesa
vU; ckrksa ds vykos O;fFkr iz/kkuk/;kid] f'k{kd vFk ok f'k{kdsÙkj deZpkjh }kjk izca/k
lfefr ds fu.kZ; ds fo:) vihy djus rFkk mlds ekeyks ij iqufoZyksdu djus dk
izko/kku Hkh jgsxk ftldh ,d izfr jkT; ljdkj dks Hksth tk;sxh A
¼?k½ funs'kd] ek/;fed f'k{kk fcgkj] ds vuqeksnu ls izca/k lfefr fo|ky; ds iz/kkuk/;kid]
f'k{kdksa dk lsok lekIr] inP;wr vFkok inkuor dj ldsxh A
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 27 /uni092E/uni0908 2011
¼p½ 60 ¼lkB½ o"kZ ls vf/kd vk;q okys fdlh iz/kkuk/;k id] f'k{kd ;k f'k{kdsÙkj deZpkjh dh
fu;qfDr djus vFkok mls fo|ky; dh lsok esa cuk;s j[k us dh n'kk esa] ,sls
iz/kkuk/;kid] f'k{kd ;k f'k{kdsÙkj deZpkjh ds Hkqxr ku ds fy, fo|ky; dksbZ vuqnku
ikus ds gdnkj ugha gksaxs A
¼pp½ bl /kkjk ds v/khu funs'kd] ek/;fed f'k{kk }kjk fy;s x;s fu.kZ; ds fo#) vf/kdre 30
¼rhl½ fnuksa ds vUnj iz/kku lfpo@ lfpo] ekuo lalk/k u fodkl foHkkx ds le{k
ifjokn nkf[ky fd;k tk ldsxk rFkk mudk fofu'p; vafre ekuk tk;sxkA**
¼2½ fcgkj vjktdh; ek/;fed fo|ky; ¼izca/k ,oa fu;a =.k xzg.k½ vf/kfu;e] 1981 ¼fcgkj
vf/kfu;e] 33] 1982½ dh /kkjk&18 dh mi&/kkjk&¼3½ ds [k.M ¼³½ foyksfir le>k
tk;sxk A
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
27 ebZ 2011
la0 ,y0th0&1&04@2011@97@yst%A& fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad
25 ebZ 2011 dks vuqer fcgkj vjktdh; ek/;fed fo|ky; ¼izca/k ,oa fu;a=.k xzg.k½ ¼la'kks/ku½
vf/kfu;e] 2011 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k
tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [k aM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk
esa izkf/kd`r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
[Bihar Act 5, 2011]
The Bihar Non Government Secondary School (Taking over Management and Control)
(Amendment) Act 2011.
AN
ACT
B E it enacted by the Legislature of the State of Biha r in the Sixty-
second year of the Republic of India as follows:-
1. Short title, Extent and commencement. —(1) This Act may be
called the Bihar Non- Government Secondary School ( Taking over
Management and Control) (Amendment) Act. 2011.
(2) It shall extend to the whole of the State of Bi har.
(3) It shall come into force at once.
2. Amendment of section-2 of Bihar Act, 33, 1982 .- Sub Section (g)
and (h) of section-2 of Bihar Non Govt. secondary ( Taking over of
Management and Control) Act 1981 (Bihar Act 33,1982 ) shall be
substituted by the following:
“(g) "Headmaster" includes the head of the teachi ng staff of a
Nationalised /Minority Secondary School.
(h) "Teacher" means the teacher of a Nationalised / Minority
Secondary school.”
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /uni092E/uni0908 2011
3. Amendment of section-18 of Bihar Act 33,1982 .- The clauses (b),
(c) (d) and (f) of sub-sec (3) of section-18 of The Bihar Non-Government
Secondary School (Taking over Management and Contro l) Act 1981,
(Bihar Act 33, 1982) shall be substituted by the fo llowing respectively
and the following new clause (ff) shall be inserted after clause (f).
“(b)-
(i) The Managing Committee of Minority School may app oint
Headmaster against post sanctioned by the state Gov t. as
per eligibility and criteria, prescribed for the na tionalised
secondary school after obtaining approval of Direct or
Secondary Education through District Education Offi cer.
Disposal of all pending cases for approval may also be made
by the Director, Secondary Education.
(ii ) The Managing Committee of the minority secondary school
may appoint teachers against posts sanctioned by th e state
Govt. as per eligibility and criteria, prescribed u nder the
Bihar Nagar Nikay Secondary and Higher Secondary
teachers (Employment) Rules 2006 (as amended from time to
time) and The Bihar Zila Parishad Secondary and Hi gher
Secondary Teachers (Employment) Rules 2006 (as amen ded
from time to time) after obtaining approval of Dire ctor,
Secondary Education through District Education Offi cer.
Disposal of all pending cases for approval may also be made
by the Director, Secondary Education.
(c) There shall be rules regarding service conditions of Head
Master, Teachers and Non Teaching Staff of the Mino rity
secondary schools based on natural justice in and t he
prevailing law, whereby in addition to other provis ion there
will be a provision of appeal by aggrieved Head mas ter,
teachers or non teaching staff against the decision of
managing committee as well as provision of review a nd one
copy of the same shall be sent to state Government.
(d) The Managing Committee may terminate from service , dismiss
or demote Head Master, Teachers of the school with the
approval of the Director, Secondary Education.
(f) In case of appointment of or continuance in service of school of
any Head Master, Teacher or non-teaching staff beyo nd 60
(sixty) years of age, the school will not be entitl ed to get any
grants for such Head Master, Teaching or Non-Teachi ng
staff.
(ff ) Any complaint against the decision of Director, S econdary
Education under this Section will be filed before t he
Principal Secretary/Secretary, Human Resources
Devlopment Department within maximum period 30 days
and his decision will be considered as final.’’
(2) Clause ( e) of sub-section(3) of section-18 of the Bihar Non
Government Secondary (Taking over of management and
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 27 /uni092E/uni0908 2011
control) Act 1981 (Bihar Act,33, 1982) shall be dee med to be
deleted.
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
————
/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) 236-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in