The BIHAR SCHOOL EXAMINATION BOARD (AMENDMENT) ACT 2011
Bihar · state statute
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/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 2237 37 37 37) ) ) ) /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&03@2011@yst% 93 —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 6] 2011 ]
fcgkj fo|ky; ijh{kk lfefr ¼la'kks/ku½ vf/kfu;e 2011
fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 esa la’kks/ku djus gsrq vf/kfu;eA
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 izkjEHkA &¼1½ ;g vf/kfu ;e fcgkj fo|ky; ijh{kk lfefr ¼la’kks/ku½
vf/kfu;e 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g jkti= esa izdk’ku dh frfFk ls izo`Ùk gksxkA
2- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj v f/kfu;e 7] 1952½ dh /kkjk&2 ¼?k½ dk
la’kks/kuA& fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&2 ¼?k½
fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh %&
^^¼?k½ ^^mPp fo|ky;** ls vfHkizsr gS LFkkiuk vuqKk i zkIr dksbZ fo|ky; ;k izLohd`r fo|ky; ;k
ek/;fed f’k{kk esa f’k{k.k nsus okyk ;k bl :Ik esa ekU;rk izkIr fo|ky; dk foHkkxAÞ
3- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&4 dk
la’kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&4 dh mi&/kkjk
¼1½ ds [k.M ¼[k½ esa iz;qDr 'kCn lewg ^^yksd f'k{kk funs'kd] fcgkj^^ dks 'kCn lewg ^^funs'kd] ek/;fed f'k{kk
fcgkj** }kjk izfrLFkkfir fd;k tk;sxkA
4- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj v f/kfu;e 7] 1952½ dh /kkjk&4 [k dk
la’kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7,1952½ dh /kkjk&4 [k dh
mi&/kkjk ¼1½ ,oa ¼2½ esa iz;qDr 'kCn lewg ^^yksd f' k{kk funs'kd] fcgkj^^ dks 'kCn lewg ^^funs'kd] ek/; fed
f'k{kk fcgkj** }kjk izfrLFkkfir fd;k tk;sxkA
5- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj v f/kfu;e 7] 1952½ dh /kkjk&7 dk
la’kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&7 dh mi&/kkjk
¼1½ ¼2½ ,oa ¼3½ dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk ;Fkk%&
¼1½ ikB~;Øe lfefr&
lfefr }kjk izR;sd ladk; ds fo"k;kssa gsrq ikB~;Øe l fefr dk xBu fd;k tk;sxk rFkk ,slh izR;sd
lfefr esa ik¡p lnL; gksxsa tks fo"k; fo’ks"kK gksxsaA
¼2½ mi&/kkjk ¼1½ ds vUrxZr xfBr izR;sd lfefr esa gksaxs &
(I) funs’kd] ek/;fed f’k{kk] fcgkj }kjk ukfer ,d O;fDrA
(II) funs’kd] jkT; f’k{kk 'kks/k ,oa izf’k{k.k ifj"kn] fcgkj }kjk ukfer ,d O;fDrA
(III) lfefr ds v/;{k }kjk ukfer ek/;fed ,oa mPp ek/;fed rFkk Lukrd egkfo|ky; ds nks ojh;
v/;kid@izkpk;Z
(IV) funs’kd] jk"Vªh; f’k{k.k‘'kks/k ,oa izf’k{k.k ifj"kn~] ubZ fnYyh }kjk ukfer ,d O;fDrA
¼3½ lfefr;ksa dk nkf;Ro gksxk fd %&
¼d½ ek/;fed Lrj ij ek/;fed ,oa mPp ek/;fed fo|ky;ksa ds fy, i<+k;s tkus okys
fo"k;kuqlkj ikB~;Øe dks lfefr ,oa jkT; f'k{kk 'kks/ k ,oa izf'k{k.k ifj"kn~ ds ek/;e ls
jkT; ljdkj dks vuq'kaflr djuk(
¼[k½ i<+k;s tkus okys ikB~;Øe ls lacaf/kr ikB~; iqL rdksa dks izdkf'kr djus gsrq ^^fcgkj jkT;
ikB~; iqLrd izdk'ku fuxe fyfeVsM] iVuk** dks leqfpr funsZ'k nsuk(
¼x½ ^^fcgkj jkT; ikB~; iqLrd izdk'ku fuxe fyfeVsM i Vuk** ls izdkf'kr ikB~; iqLrdksa ds
vykok ek/;fed ,oa mPp ek/;fed fo|ky;ksa esa i<+k;s t kus okys ikB~;Øe ls lacaf/kr
vU; iqLrdksa dks funs'kd] ek/;fed f'k{kk fcgkj dks vuq'kaflr djuk(
¼?k½ ek/;fed Lrj ij mPp fo|ky;ksa esa i<+k;s tkus ok ys ikB~;Øe ,oa i<+kus ds rjhds esa
csgrjh gsrq lq>ko nsuk ( ,oa
¼³½ funs'kd] ek/;fed f'k{kk fcgkj }kjk bl vf/kfu;e ds vUrxZr le;≤ ij fn;s tkus
okys funsZ'kksa dk ikyu A
6- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj v f/kfu;e 7] 1952½ dh /kkjk&8 dk
la’kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7] 1952½ dh /kkjk&8 dks fuEufyf[kr
}kjk izfrLFkkfir fd;k tk;sxk %—
8 ¼1½ lfefr ds inkf/kdkjh& fuEufyf[kr lfefr ds inkf/kdkjh gksxsa %&
¼I½ v/;{k
¼II ½ lfpo
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 27 /uni092E/uni0908 2011
¼III ½ 'kSS{kf.kd funs”kd
¼IV ½ la;qDr lfpo ¼mPp ek/;fed½
¼V½ la;qDr lfpo ¼ ek/;fed ½
¼VI ½ ijh{kk fu;a=d ¼mPp ek/;fed½
¼VII ½ ijh{kk fu;a=d ¼ek/;fed½
¼VIII ½ foRr inkf/kdkjh
¼IX ½ bl vf/kfu;e ds varxZr fufeZr fu;e }kjk izLrkfor v U; inkf/kdkjh lfefr ds inkf/kdkjh
gksaxsA
8 ¼2½ v/;{k ,oa lfpo] ds vfrfjDr mi;qZDr /kkjk&8 ds [k.M ¼1½ esa vafdr lfefr ds
inkf/kdkfj;ksa dh 'kfDr ,oa nkf;Ro dk fu/kkZj.k iz 'kklh foHkkx dk vuqeksnu izkIr dj lfefr
}kjk fd;k tk;sxk A
7- fcgkj fo|ky; ijh{kk lfefr la”kks/ku vf/kfu;e 19 52 ;Fkkla”kksf/kr dh /kkjk&10&[k dh
mi&/kkjk&¼4½ esa la’kks/kuA&¼1½ vf/kfu;e dh /kkjk&10 [k dh mi&/kkjk ¼4½ esa iz;qDr 'kCn&lewg Þiz/kku lf po]
ekuo lalk/ku fodkl foHkkx] fcgkj ljdkjÞ ds LFkku ij 'kCn lewg ÞjkT; ljdkjÞ izfrLFkkfir fd;k tk;sxkA
8- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ;Fkkla”k ksf/kr dh /kkjk&10&x esa la'kks/kuA&fcgkj
fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&10&x ds izFke ijUrqd ds ckn
fuEufyf[kr dks var%LFkkfir fd;k tk;sxk %&
ijUrq ;g vkSj fd cksMZ fu/kkZfjr ekin.M ds vUrxZr ' kklh fudk;@izca/k lfefr ds xBu gsrq
fofu;e cuk ldsxh A
9- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj v f/kfu;e 7, 1952) dh /kkjk&12 dk
la”kks/kuA& ¼1½ fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&12 ds [k.M
¼p½ dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxk %—
**¼p½ ek/;fed fo|ky;ksa ,oa mPp ek/;fed fo|ky;ksa ds chp vuqnkuksa dk Hkqxrku mu fo|ky;ksa esa
i<+k;s tkus okys ikB~;Øe esa la'kks/ku ,oa vU; csgrjh ds fy;s fd;k tk;sxkA**
¼2½ /kkjk&12 ds [k.M ¼>½ ds izFke ijUrqd esa iz;qDr 'kCn lewg ^^yksd f'k{kk funs'kd] fcgkj^^ dks 'kCn
lewg ^^funs'kd] ek/;fed f'k{kk fcgkj** }kjk izfrLFkkfir fd;k tk;sxkA
10- fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&17 dk
la’kks/kuA&fcgkj fo|ky; ijh{kk lfefr vf/kfu;e 1952 ¼fcgkj vf/kfu;e 7, 1952) dh /kkjk&17 esa iz;qDr
'kCn lewg ^^jkT; ljdkj** dks 'kCn lewg ^^iz'kklh foHkkx** }kjk izfrLFkkfir fd;k tk;sxk A
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
27 ebZ 2011
la0 ,y0th0&1&03@2011@94@yst%A& fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk fnukad
25 ebZ 2011 dks vuqer fcgkj fo|ky; ijh{kk lfefr ¼la 'kks/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 6, 2011]
BIHAR SCHOOL EXAMINATION BOARD (A MENDMENT ) ACT 2011
AN
ACT
TO AMEND THE BIHAR SCHOOL EXAMINATION BOARD ACT , 1952
BE it enacted by the Legislature of the state of Biha r in the Sixty
Second year of the Republic of India as follows :-
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /uni092E/uni0908 2011
1. Short title, extent and commencement.- (1) This Act may be called the Bihar
School Examination Board (Amendment) Act 2011.
(2) It shall extend to whole of the State of Bihar.
(3) It shall come into force from the date of its publication in the official Gazette.
2. Amendment of Section- 2(d) of Bihar School Exami nation Board Act 1952
(Bihar Act 7 of 1952).- Section-2 (d) of Bihar Scho ol Examination Board Act 1952 (
Bihar Act 7 of 1952) shall be substituted by the following :-
“ (d) “High School” means a school having establis hment permission or a
recognized school or department of a recognised sch ool imparting instructions in
secondary education and recognised as such.”
3. Amendment of Section-4 of Bihar School Examinat ion Board Act 1952 (Bihar
Act 7 of 1952).- In clause (b) of Subsection- (1) t he words "Director, of public
Instruction, Bihar" shall be substituted by "Director, Secondary Education, Bihar.".
4. Amendment of Section-4 B of Bihar School Examina tion Board Act 1952
(Bihar Act 7 of 1952).- In Subsection (1) and (2) of Section-4 B of Bihar School
Examination Board Act 1952 (Bihar Act 7 of 1952) th e words "Director, of public
Instruction, Bihar" shall be substituted by "Director, Secondary Education, Bihar."
5. Amendment of Section-7 of Bihar School Examinati on Board Act 1952 ( Bihar
Act 7 of 1952).-Subsection (1) (2) and (3) of secti on-7 of Bihar School Examination
Board Act 1952 ( Bihar Act 7 of 1952) shall be substituted by the following:-
(1) committees of courses-
A committee of courses shall be constituted by the Board for each faculty of
subjects and every such committee shall consist of five members who shall be subject
experts.
(2) Every committee constituted under sub-section (1) shall consist of-
(I) One person nominated by the Director, Secondary Education, Bihar.
(II) One person nominated by the Director, State C ouncil of Educational
Research and Training Bihar.
(III) Two Senior Principals/Teachers of Secondary and Senior Secondary
Schools and Degree Colleges nominated by the Chairman of the Board.
(IV) One person nominated by the Director, Nation al
Council of Educational
Research and Training New Delhi.
(3) It shall be the duty of the Committees-
(a) to recommend to the State Government through th e Board and the
State
Council of Educational Research and Training Bihar, the courses of study
taught at the secondary stage in secondary schools or senior secondary
schools in their respective subjects;
(b) to give such instructions as may be prescribed to the ''Bihar State Text
Book Publishing Corporation Ltd. Patna'' for the pr eparation of text books
in accordance with the approved courses of study;
(c) To recommend to the Director, Secondary Educati on, Bihar text books for
secondary schools or senior secondary schools class es at the secondary
stage, other than those published by the Bihar Stat e Text Book Publishing
Corporation Ltd. Patna;
(d) To suggest improvements in the courses of study and methods of teaching
classes at the secondary stage in high schools; and
(e) to perform such other functions in consistent w ith the purposes of this Act
as may from time to time by entrusted to it by the Director, Secondary
Education, Bihar.
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 27 /uni092E/uni0908 2011
6. Amendment of Section-8 of Bihar School Examinati on Board Act 1952
(Bihar Act 7 of 1952).- Section-8 of the Bihar Scho ol Examination Board Act 1952 (
Bihar Act 7 of 1952) shall be substituted by the following :-
8 (1) Officers of the Board - The following shall b e the officers of the Board,
namely:-
(i) the Chairman
(ii ) the Secretary
(iii ) the Director Academic
(iv ) the Joint Secretary (Senior Secondary)
(v) the Joint Secretary (Secondary)
(vi ) the Controller of Examination (Senior Secondary)
(vii ) the Controller of Examination(Secondary)
(viii ) the Finance Officer, and
(ix ) Such other officers as may be prescribed by rules made under this Act to
be officers of the Board; and
8 (2) Besides the Chairman and the Secretary, the p ower and duties of the officers
mentioned in sub-section (1) of section-8 shall be decided by the Board with the approval
of the administrative department.
7. Amendment of sub section (4) of section-10 B o f the Bihar School
Examination Board Act 1952 as amended.- The words “ Principal Secretary, Human
Resource Development Department, Govt. of Bihar” of sub section (4) of section 10 B of
said Act shall be substituted by words “State Government.”
8. Amendment of Section-10 C of Bihar School Examin ation Board Act 1952
(Bihar Act 7 of 1952) as amended.- The following s hall be inserted after first proviso of
Section-10 C of Bihar School Examination Board Act 1952:—
Provided further that Board may frame regulation la ying down criteria for
constitution of Governing body/ Management committee.
9. Amendment of Section-12 of Bihar School Examinat ion Board Act 1952
(Bihar Act 7 of 1952).-(1) In clause (f) of Section -12 of the Bihar School Examination
Board Act 1952 ( Bihar Act 7 of 1952) following shall be substituted-
(f) Payment of grants among secondary schools and s enior secondary schools to
enable such schools to introduce revised courses of studies and to make other
improvements;
(2) In first proviso of clause (i) of Section-12 th e words "Director, of public
Instruction, Bihar" shall be substituted by "Director, Secondary Education, Bihar."
10. Amendment of Section-17 of Bihar School Examina tion Board Act 1952
(Bihar Act 7 of 1952).-In Section-17 of the Bihar S chool Examination Board Act 1952
(Bihar Act 7 of 1952) the words "State Government" shall be substituted by the words
"Administrative Department".
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) 237-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in