/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
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 2242 42 42 42) ) ) ) /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
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
27 ebZ 2011
la0 ,y0th0&1&11@2011@yst% 113 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
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 gSA
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 11] 2011 ]
fcgkj iapk;r jkt ¼la'kks/ku½ vf/kfu;e] 2011
fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 6] 2006½ ¼;Fkk la'kksf/kr½ dk la'kks/ku djus ds fy,
vf/kfu;eA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj vkjaHk A& ¼1½ ;g vf/kfu;e fcgkj iapk;r jkt ¼la'kks/ku½ vf/kf u;e]
2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjar izo`Ùk gksxkA
2- fcgkj vf/kfu;e 6] 2006 dh /kkjk&2 dk la'kks/kuA& fcgkj iapk;r jkt vf/kfu;e] 2006 ¼fcgkj
vf/kfu;e 6] 2006½ ¼blds vkxs mDr vf/kfu;e ds :i esa fofufnZ"V½ dh /kkjk&2 ds [kaM ¼d <½ ds i'pkr~
fuEufyf[kr u;k [kaM ¼d .k½ tksM+k tk,xk] ;Fkk %&
¼d .k½ ^^yksd izgjh^^ ls vfHkizsr gS /kkjk&152 dh mi&/kkjk ¼5½ ds v/khu fu;qDr ;Fkk yksd izgjh(
3- fcgkj vf/kfu;e 6] 2006 dh /kkjk&18 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&18 dh mi&/kkjk
¼5½ dh izFke dafMdk esa ;Fkk fuEu ,d u;k ijUrqd tksM+k tk;xk] ;Fkk %&
^^ijUrq] tc /kkjk&152 dh mi&/kkjk ¼5½ ls lafLFkr y ksd izgjh dh O;oLFkk jkT; ljdkj dh fof/kor~
vf/klwpuk ds }kjk izo`Ùk gks tk;sxh] rc ljdkj] ;FkkfLFkfr] ,sls eqf[k;k ;k mi&eqf[k;k dks mlds in ls gVkus
dk vkns'k yksd izgjh ds }kjk tk¡p vkSj in ls gVkus dh vuq'kalk ds vkyksd esa gh ikfjr dj ldsxkA**
4- fcgkj vf/kfu;e 6] 2006 dh /kkjk&27 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&27 dh
mi&/kkjk ¼1½ ds [kaM ¼[k½ ds i'pkr~ fuEufyf[kr u;k [kaM tksM+k tk;xk] ;Fkk %&
**¼x½ vius {ks=kf/kdkj dh LFkkuh; lhekvksa ds Hkhr j laifÙk dj ¼lHkh izdkj dh vkoklh; vkSj
okf.kfT;d laifÙk;ksa ij dj½ yxk ldsxhA**
5- fcgkj vf/kfu;e 6] 2006 dh /kkjk&31 dk la'kks/kuA & ¼ i½ mDr vf/kfu;e dh /kkjk&31 dh
mi&/kkjk ¼1½ esa 'kCn **ljdkj }kjk ;Fkk fofgr izkf/ kdkjh** 'kCn ^*Hkkjr ds fu;a=d ,oa egkys[kkijh{kd v Fkok
mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼ii ½ mDr vf/kfu;e dh /kkjk&31 dh mi&/kkjk ¼2½ esa 'kCn ^^fofgr izkf/kdkjh** 'kCn ^*Hkkjr ds fu;a=d ,oa
egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼iii ½ mDr vf/kfu;e dh /kkjk&31 dh mi&/kkjk ¼3½ esa 'kC n ^^fofgr inkf/kdkjh** 'kCn ^*Hkkjr ds fu;a=d ,oa
egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼ iv ½ mDr vf/kfu;e dh /kkjk&31 dh mi&/kkjk ¼3½ ds i'pk r~ fuEufyf[kr ,d ubZ mi&/kkjk ¼4½ tksM+h
tk,xh] ;Fkk&
^^¼4½ Hkkjr ds fu;a=d ,oa egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj dh okf"kZd fjiksVZ jkT; ds
fo/kkueaMy ds nksuksa lnuksa ds le{k j[kk tk,xkA**
6- fcgkj vf/kfu;e 6] 2006 dh /kkjk&44 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&44 dh mi&/kkjk
¼4½ dh izFke dafMdk esa ;Fkk fuEu ,d u;k ijUrqd tksM+k tk;xk] ;Fkk %&
^^ijUrq] tc /kkjk&152 dh mi&/kkjk ¼5½ ls lafLFkr y ksd izgjh dh O;oLFkk jkT; ljdkj dh fof/kor~
vf/klwpuk ds }kjk izo`Ùk gks tk;sxh] rc ljdkj] ;Fkkf LFkfr] ,sls izeq[k@mi izeq[k dks mlds in ls gVkus d k
vkns'k yksd izgjh ds }kjk tk¡p vkSj in ls gVkus ds vuq'kalk ds vkyksd esa gh ikfjr dj ldsxkA**
7- fcgkj vf/kfu;e 6] 2006 dh /kkjk&55 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&55 dh
mi&/kkjk ¼1½ ds [kaM ¼[k½ ds i'pkr~ fuEufyf[kr u;k [kaM tksM+k tk;xk] ;Fkk %&
^^¼x½ vius {ks=kf/kdkj dh LFkkuh; lhekvksa ds Hkhr j laifÙk dj ¼lHkh izdkj dh vkoklh; vkSj
okf.kfT;d laifÙk;ksa ij dj½ yxk ldsxhA**
8- fcgkj vf/kfu;e 6] 2006 dh /kkjk&59 dk la'kks/ku A& ¼ i½ mDr vf/kfu;e dh /kkjk&59 dh
mi&/kkjk ¼1½ esa 'kCn ^^ljdkj }kjk ;Fkk fofgr izkf/ kdkj** 'kCn ^^Hkkjr ds fu;a=d ,oa egkys[kkijh{kd vF kok
mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼ii ½ mDr vf/kfu;e dh /kkjk&59 dh mi&/kkjk¼2½ esa 'kCn ^^fofgr izkf/kdkj** 'kCn ^*Hkkjr ds fu;a=d ,oa
egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼iii ½ mDr vf/kfu;e dh /kkjk&59 dh mi&/kkjk¼3½ esa 'kCn ^^fofgr inkf/kdkjh** 'kCn ^*Hkkjr ds fu;a=d ,oa
egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼iv ½ mDr vf/kfu;e dh /kkjk&59 esa mi&/kkjk¼3½ ds i'pkr ~ fuEufyf[kr ,d ubZ mi /kkjk ¼4½ tksM+h
tk,xh] ;Fkk&
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 27 /uni092E/uni0908 2011
^^¼4½ Hkkjr ds fu;a=d ,oa egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj dh okf"kZd fjiksVZ jkT; ds
fo/kkueaMy ds nksuksa lnuksa ds le{k j[kk tk,xkA**
9- fcgkj vf/kfu;e 6] 2006 dh /kkjk&70 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&70 dh mi&/kkjk
¼5½ dh izFke dafMdk esa ;Fkk fuEu ,d u;k ijUrqd tksM+k tk;xk] ;Fkk %&
^^ijUrq] tc /kkjk&152 dh mi&/kkjk ¼5½ ls lafLFkr y ksd izgjh dh O;oLFkk jkT; ljdkj dh fof/kor~
vf/klwpuk ds }kjk izo`Ùk gks tk;sxh] rc ljdkj] ;FkkfLFkfr] ,sls v/;{k ;k mik/;{k dks mlds in ls gVkus d k
vkns'k yksd izgjh ds }kjk tk¡p vkSj in ls gVkus dh vuq'kalk ds vkyksd esa gh ikfjr dj ldsxkA**
10- fcgkj vf/kfu;e 6] 2006 dh /kkjk&82 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&82 dh
mi&/kkjk ¼1½ ds [kaM ¼[k½ ds i'pkr~ fuEufyf[kr u;k [kaM tksM+k tk,xk] ;Fkk %&
^^¼x½ vius {ks=kf/kdkj dh LFkkuh; lhekvksa ds Hkhr j laifÙk dj ¼lHkh izdkj dh vkoklh; vkSj
okf.kfT;d laifÙk;ksa ij dj½ yxk ldsxhA**
11- fcgkj vf/kfu;e 6] 2006 dh /kkjk&86 dk la'kks/ku A& ¼ i½ mDr vf/kfu;e dh /kkjk&86 dh
mi&/kkjk ¼1½ esa 'kCn ^^ljdkj }kjk fofgr izkf/kdkjh ** 'kCn ^^Hkkjr ds fu;a=d ,oa egkys[kkijh{kd vFkok mlds
}kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼ii ½ mDr vf/kfu;e dh /kkjk&86 dh mi&/kkjk ¼2½ esa 'kCn ^^fofgr izkf/kdkjh** 'kCn ^*Hkkjr ds fu;a=d ,oa
egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼iii ½ mDr vf/kfu;e dh /kkjk&86 dh mi&/kkjk ¼3½ esa 'kCn ^^fofgr izkf/kdkjh** 'kCn ^*Hkkjr ds fu;a=d ,oa
egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj** }kjk izfrLFkkfir fd;s tk;saxsA
¼iv ½ mDr vf/kfu;e dh /kkjk&86 esa mi&/kkjk ¼3½ ds i'pk r~ fuEufyf[kr ,d ubZ mi&/kkjk ¼4½ tksM+h
tk,xh] ;Fkk&
^^¼4½ Hkkjr ds fu;a=d ,oa egkys[kkijh{kd vFkok mlds }kjk izkf/kÑr izkf/kdkj dh okf"kZd fjiksVZ jkT; ds
fo/kkueaMy ds nksuksa lnuksa ds le{k j[kk tk,xkA**
12- fcgkj vf/kfu;e 6] 2006 dh /kkjk&97 dk la'kks/ku A& mDr vf/kfu;e dh /kkjk&97 dh mi&/kkjk
¼5½ dh izFke dafMdk esa ;Fkk fuEu ,d u;k ijUrqd tksM+k tk,xk] ;Fkk %&
^^ijUrq] tc /kkjk&152 dh mi&/kkjk ¼5½ ls lafLFkr y ksd izgjh dh O;oLFkk jkT; ljdkj dh fof/kor~
vf/klwpuk ds }kjk izo`Ùk gks tk;sxh] rc ljdkj] ;Fkkf LFkfr] ,sls ljiap vFkok mi&ljiap dks mlds in ls
gVkus dk vkns'k yksd izgjh ds }kjk tk¡p vkSj in ls gVkus dh vuq'kalk ds vkyksd esa gh ikfjr dj ldsxkA**
13- fcgkj vf/kfu;e 6] 2006 dh /kkjk&152 dk la'kks/k uA& mDr vf/kfu;e dh /kkjk&152 dh
mi&/kkjk ¼3½ ds ckn fuEufyf[kr ubZ mi&/kkjk,¡ ¼4½ ,oa ¼5½ tksM+h tk,axh] ;Fkk %&
^^¼4½ mi /kkjk ¼1½ ds v/khu dh xbZ tk¡p ls lacaf/kr tk¡p izfrosnu mi&/kkjk ¼5½ ds v/khu xfBr yksd izgjh ds
fopkj ,oa ;Fkksfpr fu.kZ; gsrq lefiZr dh tk;sxhA^^
^^¼5½ yksd izgjhA& ¼ i½ ljdkj iapk;rksa ,oa xzke dpgfj;ksa gsrq yksd izgjh ra= LFkkfir djsxhA
¼ ii ½ yksd izgjh dh fu;qfDr] lsok'kÙkZ] ÑR; ,oa 'kfDr;k ¡ bR;kfn ,slh gksaxh] tSlk fd fofgr fd;k
tk;A
¼ iii ½ jkT; ljdkj }kjk yksd izgjh dh O;oLFkk ds izo`Ùk g ksus ds laca/k esa fof/kor~ vf/klwpuk ftl
frfFk ls fuxZr dh tk;sxh] ml frfFk ls yksd izgjh dh O;oLFkk izo`Ùk ekuh tk;sxhA**
14- fcgkj vf/kfu;e 6] 2006 dh /kkjk&168 dk la'kks/k u A& ¼i½ mDr vf/kfu;e dh /kkjk&168 dh
mi&/kkjk ¼3½ esa okD; ^^foÙk vk;ksx ds v/;{k ,oa lnL;ksa dh ,slh vgZrk gksxh vkSj mudh fu;qfDr ,slh jhfr ls
dh tk,xh] tks fofgr dh tk;sA^^ okD; ^^foÙk vk;ksx ds v/;{k ,oa lnL;ksa dh vgZrk ,oa vugZrk fuEuor~ gksxh
vkSj mudh fu;qfDr ,slh jhfr ls dh tk,xh] tks fofgr dh tk;sA^^ }kjk izfrLFkkfir fd;k tk;xkA
¼ ii ½ mDr vf/kfu;e dh /kkjk&168 dh mi&/kkjk ¼3½ esa fuE ukafdr u;h dafMdk,¡ ¼d½ ,oa ¼[k½
tksM+h tk,xh] ;Fkk %&
¼d½ vk;ksx ds v/;{k ,oa lnL;ksa dh vgZrk,¡ %& vk; ksx dk v/;{k og O;fDr gksxk]
ftls lkoZtfud dk;Zdykiksa dk vuqHko gks rFkk nks vU ; lnL; oSls O;fDr;ksa esa ls
fu;qDr fd;s tk;saxs ftUgsa]
¼ i½ ljdkj ds foÙk ,oa ys[kk dh fo'ks"k tkudkjh gks] v Fkok
¼ ii ½ foÙkh; ekeyksa ,oa iz'kklu dk foLr`r vuqHko gks] vFkok] tks %&
¼ iii ½ iapk;r jkt iz'kklu] 'kgjh LFkkuh; fudk; ,oa mlds dk;Zdykiksa dk
fo'ks"kK gks] vFkok
¼ iv ½ vFkZ'kkL= dk fo'ks"kK gksA
¼[k½ vk;ksx ds v/;{k vFkok lnL; ds fy, fujgZrk,¡ %& dksbZ O;fDr vk;ksx ds v/;{k
vFkok lnL; in ij fu;qDr vFkok dk;Zjr jgus gsrq vugZ gksxk ;fn og O;fDr]
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /uni092E/uni0908 2011
¼ i½ foÑr fpÙk gks]
¼ ii ½ vuqeksfpr fnokfy;k ?kksf"kr fd;k x;k gks]
¼ iii ½ uSfrd dnkpkj ds vkjksi esa nf.Mr fd;k x;k gks]
¼ iv ½ vkfFkZd vFkok vU; fgr j[krk gks mldh vk;ksx ds v/ ;{k vFkok lnL;
ds :i esa dk;Z laiknu esa vuqfpr :i ls izHkko Mkyrk gksA
15- fcgkj vf/kfu;e 6] 2006 dh /kkjk&170 dk la'kks/k u A& mDr vf/kfu;e dh /kkjk&170
fuEufyf[kr ds }kjk izfrLFkkfir dh tk,xh] ;Fkk %&
^^170- yksd lsod A& xzke iapk;r ds eqf[k;k] mi eqf[k;k ,oa lHkh lnL;] iapk;r lfefr ds izeq[k] mi
izeq[k ,oa lHkh lnL;] ftyk ifj"kn~ ds v/;{k] mik/;{ k ,oa lHkh lnL; rFkk xzke dpgjh ds ljiap] mi
ljiap ,oa lHkh iap vkSj mDr laLFkkvksa ds lHkh inkf/k dkfj;ksa vkSj deZpkfj;ksa dks Hkkjrh; n.M lafgrk] 1 860
¼vf/kfu;e 45] 1860½ dh /kkjk&21 ds vUrxZr yksd lsod le>k tk,xk] tc os bl vf/kfu;e ;k blds v/khu
cuk;h xbZ fu;ekoyh ;k mi&fof/k ds v/khu vius dÙkZO; ksa ds fuoZgu ds vuqlj.k esa ;k viuh 'kfDr;ksa dk
iz;ksx djrs gq, dk;Z djsa ;k djus ds fy, rkRif;Zr gksaA**
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
27 ebZ 2011
la0 ,y0th0&1&11@2011@yst% 114& fcgkj fo/kku eaMy }k jk ;Fkkikfjr vkSj jkT;iky }kjk
fnukad 25 ebZ 2011 dks vuqer fcgkj iapk;r jkt ¼la'k ks/ku½ vf/kfu;e] 2011 dk fuEufyf[kr vaxzsth
vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdk f'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;sxkA
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
[Bihar Act 11, 2011]
The Bihar Panchayat Raj (Amendment) Act, 2011
AN
ACT
To Amend the Bihar Panchayat Raj Act, 2006 (Act 6, 2006) (As amended)
Be it enacted by the Legislature of the State of Bi har in the sixty second year of the
Republic of India as follows :-
1. Short Title, Extent and Commencement
/circle4– (1) This Act may be called the
Bihar Panchayat Raj (Amendment) Act, 2011.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Amendment of Section–2 of the Bihar Act 6, 2006
/circle4– After clause – (a n) of
Section-2 of the Bihar Panchayat Raj Act, 2006 (Bih ar Act 6, 2006) (hereinafter referred
to as the Act) the following new clause (a o) shall be added, namely :-
( a o) "Lok Prahari" means a person appointed as the Lok Prahari under sub-section (5) of
Section-152.
3. Amendment of Section–18 of the Bihar Act 6, 2006
/circle4– A new proviso shall be
added to the first paragraph of sub section (5) of Section-18 of the Act as under:-
"Provided when a system of Lok Prahari, instituted under sub-section (5) of
Section-152 comes into force by a valid notificatio n of the State Government, the
Government may only pass order of removal of such M ukhiya or Up-Mukhiya, as the
case may be, in the light of inquiry and recommendation of Lok Prahari for the removal."
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 27 /uni092E/uni0908 2011
4. Amendment of Section – 27 of the Bihar Act 6, 2 006 /circle4– After clause (b) of
Sub-Section (1) of Section-27 of the Act, the follo wing a new clause (c) shall be added,
namely :-
“(c) May impose property tax (tax on all type of r esidential and commercial
holdings) within the local limits of its jurisdiction.”
5. Amendment of Section-31 of the Bihar Act 6, 2006
/circle4– (i) In sub-section (1) of
Section-31 of the Act, the words "authority as may be prescribed by the Government"
shall be substituted by The words "Comptroller and Auditor General of India or an
authority authorized by him".
(ii) In sub-section (2) of Section-31 of the Act, the words "Prescribed
authority" shall be substituted by The words "Compt roller and Auditor General of India
or an authority authorized by him."
(iii) In sub-section (3) of Section-31 of the Act, the words "Prescribed
authority" shall be substituted by The words "Compt roller and Auditor General of India
or an authority authorized by him."
(iv) After Sub-Section-(3) of Section-31 of the Ac t, the following new Sub-
Section (4) shall be added, namely:–
"(4) Annual report of the Comptroller and Auditor General of India or an
authority authorized by him shall be laid on before the both houses of the State
Legislature."
6. Amendment of Section–44 of the Bihar Act 6, 2006
/circle4– A new proviso shall be
added to the first paragraph of sub section (4) of Section-44 of the Act as under :-
"Provided when a system of Lok Prahari, instituted under sub-section (5) of
Section-152 comes into force by a valid notificatio n of the State Government, the
Government may only pass order of removal of such P ramukh /Up-Pramukh, as the case
may be in the light of in inquiry and recommendation of Lok Prahari for the removal."
7. Amendment of Section-55 of the Bihar Act 6, 2006 /circle4– After clause (b) of sub -
section (1) of Section-55 of the Act, the following new Sub-Section (c) shall be added,
namely :-
“(c) May impose property tax (tax on all type of r esidential and commercial
holdings) within the local limits of its jurisdiction.”
8. Amendment of Section-59 of the Bihar Act 6, 2006
/circle4– (i) In sub-section (1) of
Section-59 of the Act, the words "authority as may be prescribed by the Government"
shall be substituted by The words "Comptroller and Auditor General of India or an
authority authorized by him".
(ii) In sub-section (2) of Section-59 of the Act, the words "Prescribed
authority" shall be substituted by The words "Compt roller and Auditor General of India
or an authority authorized by him."
(iii) In sub-section (3) of Section-59 of the Act, the words "Prescribed
authority" shall be substituted by The words "Compt roller and Auditor General of India
or an authority authorized by him."
(iv) After sub-section (3) of Section-59 of the Ac t, the following new sub-
section (4) shall be added, namely:–
"(4) Annual report of the Comptroller and Auditor General of India or an
authority authorized by him shall be laid on before the both houses of the State
Legislature."
9. Amendment of Section–70 of the Bihar Act 6, 2006
/circle4– A new proviso shall be
added to the first paragraph of sub-section (5) of Section-70 of the Act as under:-
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /uni092E/uni0908 2011
"Provided when a system of Lok Prahari, instituted under sub-section (5) of
Section-152 comes into force by a valid notificatio n of the State Government, the
Government may only pass order of removal of such A dhyaksha or Upadhyaksha, as the
case may be in the light of inquiry and recommendation of Lok Prahari for the removal."
10. Amendment of Section-82 of the Bihar Act 6, 200 6 /circle4– After clause (b) of sub-
section (1) of Section-82 of the Act, the followin g new Sub-Section (c) shall be added,
namely :-
“(c) May impose property tax (tax on all type of r esidential and commercial
holdings) within the local limits of its jurisdiction.”
11. Amendment of Section-86 of the Bihar Act 6, 200 6
/circle4– (i) In sub-section (1) of
Section-86 of the Act, the word "authority as may b e prescribed by the Government"
shall be substituted by "Comptroller and Auditor Ge neral of India or an authority
authorized by him".
(ii) In sub-section (2) of Section-86 of the Act, the words "Prescribed
authority" shall be substituted by The words "Compt roller and Auditor General of India
or an authority authorized by him."
(iii) In sub-section (3) of Section-86 of the Act, the words "Prescribed
authority" shall be substituted by The words "Compt roller and Auditor General of India
or an authority authorized by him."
(iv) After sub-section (3) of Section-86 of the Ac t, the following new sub-
section (4) shall be added, namely:–
"(4) Annual report of the Comptroller and Auditor General of India or an
authority authorized by him shall be laid on before the both houses of the State
Legislature."
12. Amendment of Section–97 of the Bihar Act 6, 200 6
/circle4– A new proviso shall be
added to the first paragraph of sub section (5) of Section-97 of the Act as under:-
"Provided when a system of Lok Prahari, instituted under sub-section (5) of
Section-152 comes into force by a valid notificatio n of the State Government, the
Government may only pass order of removal of such S arpanch or Up-Sarpanch, as the
case may be in the light of inquiry and recommendation of Lok Prahari for the removal."
13. Amendment of Section-152 of the Bihar Act 6, 20 06 /circle4– After sub-section (3) of
Section-152 of the said Act, the following new sub sections (4) and (5) shall be added,
namely :-
"(4) Inquiry report in respect of the inquiry condu cted under sub-section-(1) shall be
submitted before the Lok Prahari constituted under sub-section-(5) for consideration and
appropriate decision."
"(5) Lok Prahari
/circle4– (i) The Government shall establish a system of Lok Prahari for
Panchayat and Gram Kutchahary.
(ii) Appointment, service conditions, functions and powers etc. of the Lok Prahari
shall be such as it may be prescribed.
(iii) The system of Lok Prahari shall deemed effect ive from the date on which a valid
notification in respect of the system of Lok Prahar i becoming functional is issued by the
State Government."
14. Amendment of Section-168 of the Bihar Act 6, 20 06
/circle4– (i) The sentence "The
Chairman and members of the Finance Commission shal l be appointed in such manner as
may be prescribed" in sub-section (3) of Section-16 8 of the Act, shall be substituted by
the sentence "qualification and disqualification of the Chairman and the members of the
Finance Commission shall be as follows and their ap pointment shall be in such manners
as may be prescribed."
7
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 27 /uni092E/uni0908 2011
(ii) In sub-section (3) of Section-168 of the said Act, the following new
clauses (a) and (b) shall be added, namely :-
(a) Qualifications of Chairman and Members of Com mission :-
The Chairman of the Commission shall be such per son who shall
have the experience of social activities and the ot her two Members shall be appointed
from among such persons who,
(i) Possesses special knowledge of Finance and A ccounts of
the government, or
(ii) Possesses wide experience of financial matt ers and
administration, or who
(iii) is an expert in Panchayat Raj Administrati on, Urban Local
Bodies and its functions.
(iv) has an specialization in economics.
(b) disqualifications for Chairman or Members of the Commission:-
A person shall be ineligible for appointment as Chairman
or Member or to continue as such, if such person :-
(i) is of unsound mind,
(ii) has been declared bankrupt,
(iii) has been punished for the charge of moral turpitude,
(iv) have economic or other interest which affec ts improperly in
performance of duty as Chairman or Member.
15. Amendment of Section-170 of the Bihar Act 6, 20 06
/circle4– Section-170 of the
aforesaid Act shall be substituted by the following, as :
" 170. Public Servant /circle4– All members, Up-Mukhiya, Mukhiya of the Gram
Panchayat, all members, Up Pramukh and Pramukh of t he Panchayat Samiti, all
members, Upadhyaksha and Adhyaksha of the Zila Parishad and all Panches, Upsarpanch
and Sarpanch of the Gram Kutchahary and all officer s and employee of the aforesaid
institutions shall be deemed to be public servants within the meaning of section 21 of the
Indian Penal Code, 1860 (Act, 45 of 1860), when act ing or purporting to act in pursuance
of the discharge of their duties, or in the exercis e of their powers under this Act or under
the rules or bye-laws made thereunder."
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) 242-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
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