/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 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 11 11934 934 934 934 (( ((/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 698 698 698 698) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0935/uni0943/uni0939/u0903 /uni092A /uni0935/uni0943/uni0939/u0903 /uni092A /uni0935/uni0943/uni0939/u0903 /uni092A /uni0935/uni0943/uni0939/u0903 /uni092A/uni093F/uni0924 /uni093F/uni0924 /uni093F/uni0924 /uni093F/uni0924/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 27 27 27 27 /g465/uni0926/uni0938/g224 /uni092C /g465/uni0926/uni0938/g224 /uni092C /g465/uni0926/uni0938/g224 /uni092C /g465/uni0926/uni0938/g224 /uni092C/uni0930/uni0930 /uni0930/uni0930 2012 2012 2012 2012
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
27 fnlEcj 2012
la0 ,y0th0&1&19@2012@446@yst%A —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij egkefge jkT;iky fnukad 25 fnlEcj] 2012 dks vu qefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh
lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj jkT; esyk izkf/kdkj ¼la'kks/ku½ vf/kfu;e ] 2012
[fcgkj vf/kfu;e 24 fcgkj vf/kfu;e 24 fcgkj vf/kfu;e 24 fcgkj vf/kfu;e 24] 2012 ] 2012 ] 2012 ] 2012 ]
fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/ kfu;e 20] 2008½ dk la'kks/ku djus ds fy,
vf/kfu;e A
Hkkjr x.kjkT; ds frjlBosa o"kZ esa fcgkj jkT; fo/ kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj ,oa izkjaHkA & ¼1½ ;g vf/kfu;e fcgkj jkT; esyk izkf/kdkj ¼la'kks /ku½ vf/kfu;e]
2012 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
2- fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/ kfu;e 20] 2008½ dh /kkjk&2 esa la'kks/kuA&
mDr vf/kfu;e dh /kkjk&2 dh mi&/kkjk ¼³½] ¼t½] ¼>½] ¼´½ rFkk ¼V½ foyksfir dh tk;sxhA
3- fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/kfu;e 20] 2008½ dh /kkjk&5 esa
la'kks/ku A& vf/kfu;e dh /kkjk&5 fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %&
^^ 5- ¼1½ mik/;{k rFkk lnL;ksa dks muds in ls gVk;k tk uk A& jkT; ljdkj mik/;{k vFkok fdlh lnL;
dks izkf/kdkj ls gVk ldsxh tks mldh jk; esa &
¼d½ dk;Z djus ls bUdkj djrk gks] ;k
¼[k½ dk;Z djus esa vleFkZ gks x;k gks] ;k
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2012
¼x½ vius in dk bl izdkj nq:i;ksx djrk gks ftlls fd yksd ;k ljdkj ds fgr esa mldk in ij
cus jguk gkfudkjd gks] ;k
¼?k½ mik/;{k vFkok lnL; ds :i esa cus jguk vU;Fkk vuqi;qDr gksA
¼2½ mik/;{k vFkok lnL;] jkT; ljdkj dks lacksf/kr viuh gLrfyf[kr lwpuk ds }kjk viuk in
R;kx dj ldrk gS %
ijUrq mik/;{k ;k xSj ljdkjh lnL; tcrd mldks jkT; l jdkj }kjk igys inR;kx djus dh vuqefr
ugha nh tk,] ,slh lwpuk izkfIr ds rhu ekg dh lekfIr rd ;k tc rd mlds mÙkjkf/kdkjh ds :i esa lE;d~ :i
ls fu;qDr O;fDr mldk in /kkfjr ugha djrk gS] ;k mld h inkof/k tcrd lekIr u gks tk,] tks Hkh igys gks]
vius in ij cuk jgsxkA**
4- fcgkj jkT; esyk izkf/kdkj vf/kfu;e] 2008 ¼fcgkj vf/ kfu;e 20] 2008½ dh /kkjk&26 esa la'kks/ku
A& mDr vf/kfu;e dh /kkjk&26 ds oÙkZeku izko/kku dk la [;kadu mi&/kkjk&¼1½ ds :i esa gksxk rRi'pkr~
,d ubZ mi&/kkjk&¼2½ fuEu :i esa tksM+h tk,xh %&
^^¼2½ bl /kkjk ds v/khu cuk izR;sd fu;e] cuus ds i 'pkr~ ;Fkk'kh?kz jkT; fo/kku eaMy ds izR;sd
lnu esa tc og l= esa gks] dqy pkSng fnuksa dh dkyko f/k rd] tks ,d gh l= esa lekfo"V gks ;k
nks mÙkjorhZ l=ksa esa] j[kk tk;sxk] vkSj ;fn ftl l = esa bls j[kk tk;] ml l= ds ;k mlds Bhd
i'pkroÙkhZ l= ds volku ds iwoZ nksuksa lnu fu;e esa dksbZ mikarj.k djus ij lger gksa vFkok
nksuksa lnu lger gksa fd fu;e cuk;k gh u tk;] rks r nqijkUr fu;e] ;FkkfLFkfr] ,sls mikarfjr :i
esa gh izHkkoh ;k fu"izHkkoh gksxk] fdUrq ,sls mikU rj.k ;k fu"izHkkoh gksus ls ml fu;e ds v/khu iwoZ e sa
fd, x;s fdlh dk;Z dh fof/kekU;rk ij dksbZ izfrdwy izHkko u gksxkA**
27 fnlEcj 2012
la0 ,y0th0&1&19@2012@447@yst%A
—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk
fnukad 25 fnlEcj 2012 dks vuqer fcgkj jkT; esyk izkf/kdkj ¼la'kks/ku½ vf/kfu;e ] 2012 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 [kaM ¼3½ 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
The Bihar State Mela Authority (Amendment) Act, 2012
[Bihar Act 24, 2012]
AN
ACT
To Amend The Bihar State Mela Authority Act, 2008.
(Bihar Act 20, 2008)
Be it enacted by the Legislature of The State of B ihar in the sixty third year of the
Republic of India as follows:-
1. Short title, extent and commencement .- (1) This Act may be called "The Bihar
State Mela Authority (Amendment) Act, 2012.
(2) It shall extend to the whole of the State of B ihar.
(3.) It shall come into force at once.
2. Amendment in Section-2 of the Bihar State Mela Auth ority Act, 2008 (Bihar
Act 20, 2008).- Sub-Section (e), (h), (i), (j) and (k) of Section -2 of the Act shall be deleted.
3. Amendment in section-5 of the Bihar State Mela Auth ority Act, 2008 (Bihar
Act 20, 2008).-
Section-5 of the said Act shall be substituted as follows :-
"5. (1) Removal of Vice-Chairman and members from t heir Offices.- The State
Government may remove from the Authority Vice-Chair man or any member who in its
opinion-
(a) refuses to act, or
(b) has become incapable to act, or
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E /uni0930/uni0923 ), 27 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2012
(c) has so abused his office as to render his cont inuance in office detrimental to
public or Government interest, or
(d) is otherwise unsuitable to continue as Vice-Ch airman or a Member.
(2) The Vice-Chairman or Member may, by notice in writ ing under his hand addressed to
the State Government resign his office;
Provided that the Vice-Chairman or other Non-Gover nment Member shall, unless he
is permitted by the State Government to relinquish his office sooner, continue to hold office
until the expiry of three months from the date of r eceipt of such notice or until a person duly
appointed as his successor enters upon his office o r until the expiry of terms of Office
whichever is earliest."
4. Amendment in Section-26 of the Bihar State Mela Aut hority Act, 2008 (Bihar Act
20, 2008).- The present provision of Section-26 of the said Ac t shall be numbered as Sub-
Section (1) thereafter a new Sub-Section (2) shall be added as follows :-
"(2) Every Rule made under this section shall be la id, as soon as may be, after it is made,
before each House of the State Legislature, while i t is in Session for a total period of 14
days which may be comprised in one Session or in tw o successive Sessions and if, before
the expiry at the Session in which it is so laid in the Session immediately following, both the
Houses agree in making any modification in the Rule or both the Houses agree that the Rule
should not be made, the Rule shall thereafter have effect only in such modified form or be at
no effect as the case may be, so, however, that any such modification or annulment shall be
without prejudice to the validity of anything previously done under that Rule."
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds 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) 698-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
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