/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
12 12 12 12 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 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 11 1167 67 67 67) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 22 22 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 20 20 20 2011 11 11 11
fof/k foHkkx
———
vf/klwpuk,a
2 ebZ 2011
laŒ ,y0th0&1&02@2011@yst&90 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 29 vizhy 201 1 dks vuqefr ns pqdsa gSa] blds
}kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk’k flUgk]
ljdkj ds la;qDr lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 2 /uni092E/uni0908 2011
[fcgkj vf/kfu;e 4] 2011 ]
fcgkj yksd lsokvksa dk vf/kdkj vf/kfu;e] 2011
jkT; dh turk dks fu;r le;&lhek esa vf/klwfpr lsok,¡ ifjnku djkus gsrq vkSj mlls lacaf/kr ,oa
vkuq"kafxd ekeyksa dk micU/k 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]
;Fkk %&
1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e] fcgkj yksd lsokvksa dk vf/kdkj vf/kfu;e]
2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izo`Ùk gksxk tSlk fd jkT; ljdkj] jktdh; xtV esa vf/klwpuk }kjk] fu;r
djsA
2- ifjHkk"kk,¡A& bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks %&
¼d½ ^^vihyh; izkf/kdkj** ls vfHkizsr gS dksbZ izkf/kdkj ftls /kkjk&3 ds v/khu bl :i esa vf/klwfpr
fd;k tk; vkSj blesa LFkkuh; Lo&”kklu dk dksbZ 'kkfey gS(
¼[k½ ^^ukefufnZ"V yksd lsod** ls vfHkizsr gS /kkjk &3 ds v/khu lsok miyC/k djus ds fy, bl :i
esa vf/klwfpr dksbZ izkf/kdkj vkSj blesa jkT; ljdkj }kjk iw.kZr% ;k va”kr% foÙk iksf"kr LFkkuh; Lo&'kk lu ,oa
laxBuksa dk dksbZ 'kkfey gS(
¼x½ ^^ik= O;fDr** ls vfHkizsr ,sls O;fDr ls gS tks vf/klwfpr lsok ds fy, ik= gks(
¼?k½ ^^fofgr** ls vfHkizsr gS bl vf/kfu;e ds v/khu cukbZ xbZ fu;ekoyh }kjk fofgr(
¼³½ ^^iqufoZyksdu izkf/kdkj** ls vfHkizsr gS dksb Z izkf/kdkj ftls /kkjk&3 ds v/khu bl :i esa
vf/klwfpr fd;k tk; vkSj blesa LFkkuh; Lo&'kklu dk dksbZ 'kkfey gS(
¼p½ ^^yksd lsok dk vf/kdkj** ls vfHkizsr gS bl vf/k fu;e ds v/khu fu;r le;&lhek ds vUnj
ljdkj }kjk vf/klwfpr lsok,¡ ysus dk vf/kdkj tSlk fd /kkjk&4 esa of.kZr gS(
¼N½ ^^lsok** ls vfHkizsr gS /kkjk&3 ds izko/kkuksa ds v/khu vf/klwfpr dksbZ lsok(
¼t½ ^^ jkT; ljdkj** ls vfHkizsr gS fcgkj ljdkj(
¼>½ ^^fu;r le;&lhek* ls vfHkizsr gS /kkjk&3 ds v/k hu vf/klwfpr ukefufnZ"V yksd lsod }kjk
lsok miyC/k djkus ;k vihyh; izkf/kdkj vkSj iqufoZyk sdu izkf/kdkj }kjk vihy dk fofu”p; djus gsrq
vf/kdre le;A
3- lsokvksa] UkkefufnZ"V yksd lsod] vihyh; izkf/kdkj] vkSj iqufoZyksdu izkf/kdkj rFkk fu;r
le;&lhek dh vf/klwpukA& jkT; ljdkj] le;≤ ij] rRdk y lsok ds fy, izko/kkuksa lfgr] lsokvksa]
ukefufnZ"V yksd lsodksa] vihyh; izkf/kdkjksa] iqufo Zyksdu izkf/kdkjksa] fu;r le;&lhekvksa vkSj jkT; dk {ks=
tgk¡ ;g vf/kfu;e ykxw gksxk] dks vf/klwfpr dj ldsxhA
4- fu;r le;&lhek eas lsok izkIr djus dk vf/kdkjA& ukef ufnZ"V yksd lsod] /kkjk&3 ds v/khu
vf/klwfpr lsok fu;r le;&lhek esa] lsok izkIr djus ds fy, ik= O;fDr dks miyC/k djk;sxkA
5- fu;r le;&lhek esa lsok,¡ miyC/k djkukA& ¼1½ vf/kfu;e ds v/khu vf/klwfpr lsokvksa ds fy,
lefiZr fd;s x;s fdlh vkosnu dks vf/kfu;e ds v/khu v kosnu ekuk tk;sxkA fu;r le;&lhek] ;fn
/kkjk&3 ds v/khu vf/klwpuk esa vU;Fkk Li"V ugha fd;k gqvk gks rks] ml frfFk ls izkjEHk gksxh tc vf/klwfpr
lsok ds fy, visf{kr vkosnu ukefufnZ"V yksd lsod dks ;k mlds v/khuLFk vkosnu izkIr djus ds fy,
izkf/kÑr fdlh O;fDr dks lefiZr fd;k tk;A ,sls vkosnu dh lE;d :i ls vfHkLohÑfr nh tk;sxhA
¼2½ mi&fu;e ¼1½ ds v/khu vkosnu izkIr gksus ij ukef ufnZ"V yksd lsod fu;r le;&lhek esa lsok miyC/k
djk;sxk ;k vkosnu vLohÑr djsxk vkSj vkosnu dh vLohÑ fr dh n”kk esa] dkj.kksa dks ys[ku }kjk
vfHkfyf[kr djsxk vkSj vkosnd dks lwfpr djsxkA
6- vihyA& ¼1½ dksb Z O;fDr] ftldk vkosnu /kkjk&5 dh mi &/kkjk ¼2½ ds v/khu vLohÑr fd;k
tkrk gS ;k ftls fu;r le;&lhek esa lsok miyC/k ugha djk;h tkrh gS] vkosnu dh vLohÑfr dh frfFk ds
rhl fnuksa ds vUnj ;k fu;r le;&lhek dh lekfIr ij vi hyh; izkf/kdkj ds le{k vihy nkf[ky dj
ldsxkA vihyh; izkf/kdkj }kjk] ,slh vihy nkf[ky fd;s tkus dh lE;d vfHkLohÑfr vihydÙkkZ dks mldh
gLrk{kfjr izkfIr miyC/k djkdj nh tk;sxh%
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 2 /uni092E/uni0908 2011
ijUrq ;g fd vihyh; izkf/kdkj rhl fnuksa dh vof/k dh lekfIr ds ckn Hkh vihy xzg.k dj
ldsxk ;fn og lUrq"V gks fd vihydÙkkZ dks le; ij vih y nkf[ky djus ls i;kZIr dkj.kksa ls jksdk x;k
Fkk%
ijUrq ;g vkSj fd /kkjk&3 ds v/khu vf/klwpuk }kjk fu; r le; lhek ls vf/kd foyEc dh fLFkfr
esa vkosnd bl vf/kfu;e ds izko/kkuksa ds vuqlkj foyEc ds fo#) vihy nkf[ky dj ldsxk%
ijUrq ;g vkSj Hkh fd fdlh lsok ds fy, fdlh vkosnu f tlds fy, rRle; izo`Ùk dksbZ vU; fof/k
mipkj fofgr djrk gS] dh vLohÑfr dh n”kk eas] vkosnd rRle; izo`Ùk ,slh fof/k ds v/khu izfØ;k
viuk;sxkA
¼2½ ¼d½ vihyh; izkf/kdkj ukefufnZ"V yksd lsod dks fofufnZ"V vof/k esa lsok miyC/k djkus ds
fy, vkns”k ns ldsxk ;k vihy ukeatwj dj ldsxkA
¼[k½ lsok miyC/k djkus ds fy, vkns”k ds lkFk] vihyh; izkf/kdkj bl vf/kfu;e dh
/kkjk&7 ds izko/kkuksa ds vuqlkj naM vf/kjksfir dj ldsxkA
¼3½ vihyh; izkf/kdkj ds fdlh vkns”k ls O;fFkr ukefu fnZ"V ykssdlsod ;k vkosnd] vkns”k fd;s
tkus dh frfFk ls lkB fnuksa ds vUnj] iqufoZyksdu iz kf/kdkj ds le{k f}rh; vihy dj ldsxk] tks vihy
dk fu"iknu fofgr izfØ;k ds vuqlkj djsxk %
ijUrq ;g fd iqufoZyksdu izkf/kdkj 60 ¼lkB½ fnuksa d h vof/k dh lekfIr ds ckn Hkh f}rh; vihy
xzg.k dj ldsxk ;fn og lUrq"V gks fd vihydÙkkZ dks l e; ij vihy nkf[ky djus ls i;kZIr dkj.kksa ls
jksdk x;k FkkA
¼4½ ;fn ukefufnZ"V yksd lsod /kkjk&6 dh mi&/kkjk ¼2 ½ ds v/khu lsok miyC/k djkus ds fy,
vkns”k ds izko/kkuksa dk vuqikyu ugha djrk gS] rks ,sls vuuqikyu ls O;fFkr vkosnd iqufoZyksdu izkf/kdk j
dks lh/ks vkosnu lefiZr dj ldsxkA bl vkosnu dk fu"i knu f}rh; vihy ds fy, fofgr jhfr ls fd;k
tk;sxkA
¼5½ bl /kkjk ds v/khu fdlh vihy dk fofu”p; djrs le; vihyh; izkf/kdkj rFkk iqufoZyksdu
izkf/kdkj dks fuEukafdr ekeyksa esa] ogh 'kfDr;k¡ gksaxh tks flfoy izfØ;k lafgrk] 1908 ¼1908 dk 5½ ds v/khu
fdlh okn ds fopkj.k ds le; fdlh flfoy dksVZ dks gksrk gS] ;Fkk&
¼d½ nLrkostksa dks izLrqr djus ,oa fujh{k.k dh vis{kk djus(
¼[k½ ukefufnZ"V yksd lsod ,oa vihydÙkkZ dks lquokbZ ds fy, lEeu tkjh djus( rFkk
¼x½ dksbZ vU; ekeyk tks fofgr fd;k tk;A
¼6½ fdlh vihyh; dk;Zokgh esa] fdlh foyEc ;k lsok ns us ls budkj dks U;k;ksfpr Bgjkus dk Hkkj]
;FkkfLFkfr] ukefufnZ"V yksd lsod ;k vihyh; izkf/kdk j] ftlus foyEc fd;k ;k lsok nsus ls budkj fd;k]
ij gksxkA
7- naMA& ¼1½ ¼d½ tgk¡ vihyh; izkf/kdkj dh jk; gks fd u kefufnZ"V yksd lsod fcuk i;kZIr ,oa
;qfDr;qDr dkj.kksa ds] lsok miyC/k djkus esa vlQy j gk gS] rks og bl vf/kfu;e ds v/khu cuh fu;ekoyh
esa ;Fkkfofgr] le;≤ ij fu/kkZfjr nj ls] dksbZ ,deq”r naM vf/kjksfir dj ldsxkA
¼[k½ tgk¡ vihyh; izkf/kdkj dh jk; gks fd ukefufnZ"V yksd lsod us lsok miyC/k djkus esa foyEc
fd;k gS] rks og ,sls foyEc ds fy, ukefufnZ"V yksd lsod ij le;≤ fofgr nj ls vkSj bl vf/kfu;e
ds v/khu cuh fu;ekoyh esa le;≤ ij ;Fkkfofgr dksbZ naM vf/kjksfir dj ldsxk %
ijUrq ;g fd mlij dksbZ naM vf/kjksfir fd;s tkus ds iwoZ ukefufnZ"V yksd lsod dks lquokbZ dk
;qfDr;qDr volj iznku fd;k tk;sxkA
¼2½ tgk¡ iqufoZyksdu izkf/kdkj dh jk; gks fd vihyh; izkf/kdkj] fcuk fdlh i;kZIr ,oa ;qfDr;qDr
dkj.kksa ds] fu;r le;&lhek esa vihy dk fofu”p; djus esa vlQy jgk gS] rks og vihyh; izkf/kdkj ij
le;≤ ij fofgr nj ls vkSj bl vf/kfu;e ds v/khu cu h fu;ekoyh esa ;Fkkfofgr dksbZ naM vf/kjksfir
dj ldsxk %
ijUrq ;g fd ml ij dksbZ naM vf/kjksfir fd;s tkus ds iwoZ vihyh; izkf/kdkj dks lquokbZ dk
;qfDr;qDr volj iznku fd;k tk;sxkA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 2 /uni092E/uni0908 2011
¼3½ vf/kfu;e ds mi;qZDr izko/kkuksa ds v/khu vf/kjk sfir naM] ;FkkfLFkfr ukefufnZ"V yksdlsod]
vihyh; izkf/kdkj ,oa lacaf/kr v/khuLFk deZpkfj;ksa ij Hkkfjr gksxk vkSj ;FkkfLFkfr] vihyh; ;k iqufoZyk sdu
izkf/kdkj }kjk fofuf”pr fd;s x;s vuqikr esa] rFkk b l vf/kfu;e ds v/khu cuh fu;ekoyh esa le;≤
ij ;Fkkfofgr] gksxkA
¼4½ vf/kjksfir ,slk naM iwoZ ls vfLrRo okys fdlh vU ; vf/kfu;e] fu;ekoyh] fofu;ekoyh ,oa
vf/klwpukvksa esa fofgr fd;s x;s ds vfrfjDr gksxkA
8- vuuqikyu dk vopkj dh Js.kh esa v kukA& vihyh; izkf/kdkj ds vkns” kksa] tc rd fd og
f}rh; vihy esa yfEcr ugha gks ;k iqufoZyksdu izkf/k dkj }kjk mikarfjr ugha fd;k x;k gks] ;k iqufoZyksdu
izkf/kdkj ds vkns”kksa dk vuuqikyu vopkj dh Js.kh e sa vk;sxk rFkk lacaf/kr O;fDr dks] vuq”kklfud dkjZo kbZ
ds fy, vf/kdfFkr fu;eksa lfgr] vkuq"kafxd izko/kkuksa ds v/khu dkjZokbZ dk Hkkxh cuk;sxkA
9- U;k;ky;ksa dh vf/kdkfjrk dk otZuA& bl vf /kfu;e ds v/khu ikfjr fdlh vkns” k ds laca/k esa
dksbZ flfoy U;k;ky; dksbZ okn] vkosnu ;k vU; dk;Zok gh xzg.k ugha djsxk vkSj ,slk dksbZ vkns”k bl
vf/kfu;e ds v/khu ;FkkfofufnZ"V fdlh vihy ds flok; vU;Fkk iz”uxr ugha fd;k tk;sxkA
10 - vihyh; izkf/kdkj dks vkosnu lh/ks Hkstus dh jkT; lj dkj dh 'kfDrA& vf/kfu;e ds vU;
izko/kkuksa ds gksrs gq, Hkh] ;fn jkT; ljdkj] izko/kkuksa dk vuuqikyu vfHkdfFkr djrk gqvk dksbZ vkosnu ikrh
gS] rks og mls vf/kfu;e ds vuqlkj vxzrj dkjZokbZ ds fy, vihyh; izkf/kdkj dks lh/ks Hkst ldsxhA
11 - ln~Hkko esa dh x;h dkjZokbZ dk laj{k.kA& fdlh H kh O;fDr ds fo#) fdlh ,slh pht ds fy,]
ftls bl vf/kfu;e ;k mlds v/khu cuk;s x;s fdlh fu;e ds v/khu ln~Hkko esa fd;k x;k gks ;k fd;k
tkuk vk”kf;r gks] dksbZ okn] vfHk;kstu ;k vU; U;kf;d dk;Zokgh ugha dh tk;sxhA
12 - vf/kfu;e dk vfHkHkkoh izHkko gksukA& bl v f/kfu;e ds v/khu vf/klwfpr lsokvksa ,oa blds
dk;kZUo;u ds laca/k eas] rRle; izo`Ùk fdlh vU; fof/k esa ;k bl vf/kfu;e ls fHkUu fdlh fof/k ds vk/kkj ij
izHkkoh fdlh fy[kr esa] dksbZ pht vlaxr gksrs gq, Hkh] bl vf/kfu;e ds izko/kkuksa dk izHkko gksxkA
13 - fu ;ekoyh cukus dh 'kfDrA& ¼1½ jkT; ljdkj] jktdh; xtV esa vf/klwpuk }kjk] bl
vf/kfu;e ds izko/kkuksa ds iz;kstuksa dks iwjk djus ds fy, fu;ekoyh cuk;ssxhA
¼2½ bl vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;k x;k izR;sd fu;e jkT; fo/kku eaMy ds
le{k j[kk tk;sxkA
14 - dfBukb;k¡ nwj djus dh 'kfDrA& ;fn bl vf/kfu;e ds mi cU/kksa dks izHkkoh djus esa dksbZ
dfBukbZ mRiUu gksrh gS rks jkT; ljdkj] jktdh; xtV e sa izdkf”kr vkns”k }kjk] tks bl vf/kfu;e ds
micU/kksa ls vlaxr u gks] dfBukbZ nwj dj ldsxhA
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk’k flUgk]
ljdkj ds la;qDr lfpoA
2 ebZ 2011
laŒ ,yŒthŒ&1&02@2011&yst&91 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad
29 vizhy 2011 dks vuqer fcgkj yksd lsokvksa dk vf/k dkj] 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
[kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk’k flUgk]
ljdkj ds la;qDr lfpoA
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 2 /uni092E/uni0908 2011
[Bihar Act 4, 2011]
BIHAR RIGHT TO PUBLIC SERVICES ACT, 2011
AN
ACT
To provide for the delivery of notified public ser vices to the people of the State
within the stipulated time limit and for matters co nnected therewith and incidental
thereto.
BE it enacted by the Legislature of the State of B ihar 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
Right to Public Services Act, 2011.
(2) It shall extend to the whole of the State of Bi har.
(3) It shall come into force on such date as the St ate Government may, by notification
in the official Gazette, appoint.
2. Definitions. - In this Act, unless the context otherwise requires:-
( a) "Appellate Authority" means an authority includin g one belonging to the
local self government who is notified as such under Section-3;
( b) "Designated Public Servant" means an authority i ncluding one belonging
to the local self government and organizations, fu lly or partially funded by the State
Government, notified as such for providing the service under Section-3;
( c) "Eligible Person" means a person who is eligible for the notified service;
( d) "Prescribed" means prescribed by the rules made u nder this Act;
( e) "Reviewing Authority" means an authority includin g one belonging to the
local self government who is notified as such under Section-3;
( f) "Right to Public Service" means right to obtain t he service notified by the
government under this Act from time to time within the stipulated time limit as described
under Section-4;
( g) "Service" means any service notified as per provisions under Section-3;
( h) "State Government" means the Government of Bihar;
( i) "Stipulated time limit" means maximum time to pro vide the service by the
Designated Public Servant or to decide the appeal b y the Appellate Authority and
Reviewing Authority as notified under Section-3.
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 2 /uni092E/uni0908 2011
3. Notification of services, Designated Public Serv ant, Appellate Authority, and
Reviewing Authority and Stipulated Time Limits.- Th e State Government may, from
time to time, notify the services including provisi ons for fast track service delivery
(“Tatkal Sewa”), Designated Public Servants, Appell ate Authorities, Reviewing
Authorities Stipulated Time Limits, and the area of the State to which this Act shall
apply.
4. Right to obtain service within stipulated time limi t .- The designated public
servant shall provide the service notified, under S ection-3 to the person eligible to obtain
the service, within the stipulated time limit.
5. Providing services in stipulated time limit . - (1) Any application being filed
for obtaining services notified under the Act will be treated as application under the Act.
Stipulated Time Limit, if not explained otherwise i n the notification under sec.-3 shall
start from the date when required application for n otified service is submitted to the
Designated Public Servant or to a person subordinate to him/her authorized to receive the
application. Such application shall be duly acknowledged.
(2) The Designated Public Servant on receipt of an application under sub-
section (1) shall within the Stipulated Time Limit provide service or reject the
application and in case of rejection of application , shall record the reasons in writing and
intimate to the applicant.
6. Appeal . - (1) Any person, whose application is rejected under sub-section (2)
of section-5 or who is not provided the service wit hin the stipulated time limit, may file
an appeal to the Appellate Authority within thirty days from the date of rejection of
application or the expiry of the stipulated time li mit. Filing of such appeal shall be duly
acknowledged by the Appellate Authority by providin g the Appellant signed receipt of
the same:
Provided that the Appellate Authority may admit the appeal after the expiry of
the period of thirty days if he/she is satisfied th at the appellant was prevented by
sufficient cause from filing the appeal in time:
Provided further that in case of delay beyond the t ime limit stipulated by
notification under section-3 the applicant may file an appeal against delay as per the
provisions under this Act:
Provided further also that, in case of rejection of an application for a service for
which any other law for the time being in force pre scribes remedy, the applicant shall
7
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follow the process under such law for the time being in force.
(2) ( a) The Appellate Authority may order the Designated Public Servant to
provide the service within the specified period or may reject the appeal.
(b) Along with the order to provide service, the Appe llate Authority may
impose penalty according to the provisions of Section-7 of this Act.
(3) The Designated Public Servant or the Applicant aggrieved by any order of the
Appellate Authority, may make a second appeal withi n 60 (sixty) days from the date of
that order to the Reviewing Authority, who shall di spose the appeal according to the
prescribed procedure:
Provided that the Reviewing Authority may entertain the second appeal after the
expiry of 60 (sixty) days, if he/she is satisfied t hat the appellant was prevented by
sufficient cause from filing the appeal in time.
(4) If the designated public servant does not compl y with provisions of the order
for providing the service under sub- section (2) of Section-6, then the applicant
aggrieved from such non-compliance may submit an ap plication directly to the
Reviewing Authority. This application shall be disp osed of in the manner prescribed for
second appeal.
(5) The Appellate Authority and Reviewing Authorit y shall while deciding an
appeal under this section, have the same powers as are vested in civil court while trying a
suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following
matters, namely :-
(a) requiring the production and inspection of docum ents;
(b) issuing summons for hearing to the designated pu blic servant and
appellant; and
(c) any other matter which may be prescribed.
(6) In any appeal proceedings, the onus to prove th at a delay or denial of service
was justified shall be on the Designated Public Ser vant or the Appellate Authority, as the
case may be, who delayed or denied the service.
7. Penalty .- (l)( a) Where the Appellate Authority is of the opinion t hat the
Designated Public Servant has failed to provide ser vice without sufficient and reasonable
cause, then he/she may impose a lump sum penalty at the rate specified from time to time
as prescribed in the rules framed under this Act from time to time.
(b) Where the Appellate Authority is of the opinio n that the Designated Public
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 2 /uni092E/uni0908 2011
Servant has caused delay in providing the service, then he/she may impose a penalty at
the rate specified from time to time and as prescri bed in the rules framed under this Act
from time to time for such delay on the Designated Public Servant:
Provided that the Designated Public Servant shall b e given a reasonable
opportunity of being heard before any penalty is imposed on him/her.
(2) Where the Reviewing Authority is of the opinion that the Appellate Authority
has failed to decide the appeal within the stipulat ed time limit without any sufficient and
reasonable cause, then he/she may impose a penalty on Appellate Authority at the rate
specified from time to time and as prescribed in the rules framed under this Act:
Provided that the Appellate Authority shall be give n a reasonable opportunity of
being heard before any penalty is imposed on him/her.
(3) The penalty as imposed under the above provisi ons of the Act shall be
charged from the Designated Public Servant, Appella te Authority and concerned Sub-
ordinate staff as the case may be, and in the propo rtion to be decided by the Appellate or
Reviewing Authority, as the case may be, and as pre scribed in the Rules framed under
this Act from time to time.
(4) The penalty so imposed will be in addition to t hat prescribed in any other Act,
rules, regulations and notifications already existing.
8. Non-Compliance Amounting to Misconduct .- Non-compliance of the orders of
the Appellate Authority, unless pending in second a ppeal or modified by the Reviewing
Authority, or of the orders of the Reviewing Author ity shall amount to misconduct and
makes the concerned person liable for actions under related provisions, including those
that have been laid down for disciplinary action.
9. Bar of Jurisdiction of Courts .- No Civil Court shall entertain any suit,
application or other proceeding in respect of any o rder made under this Act and no such
order shall be called in question otherwise than by way of an appeal as specified under
this Act.
10. Power of the State Government to send the applicati ons to Appellate
Authority directly .- Notwithstanding the other provisions of the Act, the State
Government, if it gets an application alleging non- compliance of the provisions, may
send the same directly to the Appellate Authority f or taking further actions as per the
Act.
9
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 2 /uni092E/uni0908 2011
11. Protection of action taken in good faith .- No suit, prosecution or other legal
proceeding shall lie against any person for anythin g which is in good faith done or
intended to be done under this Act or any rule made thereunder.
12. Overriding effect of the Act .- In relation to the services notified under this Act
and its implementation, the provisions of this Act shall have effect notwithstanding
anything inconsistent therewith in any other law fo r the time being in force or in any
instrument having effect by virtue of any law other than this Act.
13. Powers to make rules .- (1) The State Government shall, by notification in the
official Gazette, make rules to carry out the provisions of this Act.
(2) Every rule made under this Act by the State Gov ernment shall be laid before
the State Legislature.
14. Power to remove difficulties .- If any difficulty arises in giving effect to the
provisions of this Act, the State Government may by order, not inconsistent with the
provisions of this Act, remove the difficulty.
By order of the Governor of Bihar,
OM PRAKASH SINHA,
Joint 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) 167-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
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