LexThe Bihar State Universities (Amendment and Validation) Act, 2012
Bihar · state statute
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/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
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/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
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(( ((/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 695 695 695 695) ) ) ) /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
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27 fnlEcj 2012
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ftl ij egkefge jkT;iky fnukad 25 fnlEcj] 2012 dks v uqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh
lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
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[ÑÅÖâà=îÑLÑìXÉ=OOz=OMNO ]
ÑÅÖâà=àâqX=ÑçDçÑçöâóX=îÑLÑìXÉz=NVTS=EÑÅÖâà=îÑLÑìXÉ=OPz=NVTSF=Çâ=ä~DââëLì=Çàìë=Çë=ÑóI=îÑLÑìXÉ^=
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ÑìLâwÑàê=Éâìå~jâë~=Çë=îìèWá=ÅìâXâ=íâìâ=îoX~ê=îâçDXÇ=Öpz=
= îâpàz= éïflÑÇz= ÑÅÖâà= àâqX= ÑçDçÑçöâóX= îÑLÑìXÉz= NVTS= Ç ë= ÇÑêáX= áòâçLâì= Éë~= Ñçä~ñÑêXâfl= Öp~= Ñíä= ÇâàKâ=
ÑçDçÑçöâóX=îìèåâì=îâXâëñ=õâàâ=Ñìñwê=ÑçÑeârì=ÑçÑìXÉ]=ÑìåëDâ]îìèåëDâ=Çë=îìèWá=ÑÇXâ=íâìâ=îâçDXÇ=Öp^=eââàê=äàÇâà=
Iç~= ÑçDçÑçöâóX= îìèåâì= îâXâëñ= õâàâ= äÉXCäÉX= áà= Ñìñwê=îâåëDâ]àëñèóëDâì= Çë= îìèWá= Ää= îÑLÑìXÉ= Éë~= ÑDâôâÇ= ÇÜ=
áÑàeââ?ââ=Çâë=eâÜ=áÑàeââÑ?âê=Çàìâ=îâçDXÇ=Öp^==
îâpàz=éïflÑÇz jkT; ljdkj ds i=kkad 1216] fnukad 18-09-75 ds }kjk jkT; ds lHkh fo'ofo|ky;ksa ds dqyifr
dks fo'ofo|ky; vuqnku vk;ksx (;wúthúlhú) dh vuq'kal k ds vkyksd esa iz;ksx&izn'kZd dk in lekIr gksus dh lwpuk
nsrs gq, jkT; ljdkj ds fuEufyf[kr fu.kZ; dks jkT; ds fo'ofo|ky;ksa dks lalwfpr fd;k x;k gS fd fnukad 01-01-1973
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2012
ds iwoZ Lohd`r inksa ij fu;qDr iz;ksx izn'kZd iwoZor ~ cus jgsaxs] ijUrq bu iz;ksx&izn'kZdksa ds in dh ls ok&fuo`fÙk ;k vU;
fdlh dkj.k ls fjfDr gksus dh fLFkfr esa] Hkjk ugha tk;xkA fnukad 01-01-1973 ds iwoZ l`ftr inksa ij frfF k 18-09-1975
ds iwoZ vLFkk;h :i esa fu;qDr iz;ksx izn'kZdksa dh ;ksX;rk vkfn dh tk¡pdj mUgsa LFkk;h fu;qfDr ds ;ksX ; ik;s tkus ij
muds LFkk;hdj.k esa fcgkj jkT; fo'ofo|ky; lsok vk;ksx }kjk lgefr izkIr fd;s tkus dh vko';drk FkhA
îâpàz=éïflÑÇz foHkkxh; i=kkad 1789] fnukad 26-08-1977 esa jkT; ljdkj ds }kjk ex/ fo'ofo|ky; lfgr jkT;
ds vU; fo'ofo|ky;ksa dks lwfpr fd;k x;k Fkk fd Hkkjr ljdkj dh vuq'kalk ij iz;ksx izn'kZd dk in lekIr dj fn;k
x;k gS] vkSj mu inksa ij vc fu;qfDr ugha djuh gSA b l i=k esa Hkkjr ljdkj ds fu.kZ; dks fuEu:i ls m¼fjr fd;k
x;k Fkk ¶ The revised scale of Rs. 500-900 is for the existing demonstrator/Tutors only. In
future demonstrator/Tutors shall not be appointed in the Universities and Colleges. ¸
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vkSj] pw¡fd] fo'ofo|ky; vuqnku vk;ksx fliQZ f=k&Lr jh; 'kSf{kd in] uker% O;k[;krk] jhMj ,oa izkpk;Z dk s
ekU;rk iznku djrk gS_
îâpàz=éïflÑÇz=ÑÅÖâà=ÑçDçÑçöâóX=îÑLÑìXÉ=NVTS=Éë~={ÑDâ ôâÇG=ÇÜ=áÑàeââ?ââ=Éë~=iá?sêâ=Çâ=îeââç=Öp=Ñíä=ÇâàKâ=
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íâìë=óñâ=Öp=Iç~=îiçÜÇ/grave.0ê=áåâë~=êcââ=isâÑán~ñ=ápsìw=Çë=îâLâà=áà=ÑìXèaê]=ÇâXwàê=ÑDâôâÇë½âà=ÇÑÉwXâë~=ÇÜ=äë çâ=äâÉ~íì=Çâ=
áòDì= eâÜ= ã_= xâjHâ= Öèîâ= Öpz= îêIç= ÑÅÖâà= Çë= ÑçDçÑçöâóXâë~= Iç~= ÉÖâÑçöâóXâë~= Çë= DâpôâÑKâÇ= çâêâçàKâ= Çë= ä~çLwì= êcââ=
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îÑLÑìXÉ=NVTS=Çë=ÇÑêáX=ÑçöÉâì=ä~ñê=áòâçLâìâë~=Çâë=ä~DââëÑLê=ÑÇXâ=íâìâ=îÑìçâXw=Öpz=
vkSj] pw¡fd] ekuuh; iVuk mPp U;k;ky; ds jk¡ph [k.M ihB ds }kjk ,yúihú,ú la[;k&274@1997 (vkj) esa
,dyihB ds U;k;kns'k lhúMCY;wútsúlhú la[;k&2176@1996 (vkj) fnukad 03-04-1997 dks iz;ksx'kkyk lgk;d dks
f'k{kd ds :i esa Lohdk;Z fd;s x;s nkok dks [kkfjt dj fn;k gS_
vkSj] pw¡fd] ekuuh; loksZPp U;k;ky; us flfoy vihy la[;k&4215&16@2002 fnukad 22-07-2002 dks [kkfjt
djrs gq, fu.kZ; fn;k fd [k.MihB ds vkns'k esa dksbZ xyrh ugha gSA ihB us fcYdqy Bhd gh voyksdu fd;k gS fd
iz;ksx'kkyk dfeZ;ksa dks f'k{kd ekus tkus ds fy, lk ekU; funs'k ugha fn;k tk ldrk D;ksafd vgZrk ,oa vU; egRoiw.kZ
lwpukvksa dks izR;sd oknh ds ekeys ij fopkj djus ds le; muds }kjk /kfjr ;ksX;rk ,oa rF;ksa dh vyx ls j kT;
ljdkj ds }kjk tk¡pk tkuk gSA vr% [k.MihB ds bl fu.k Z; ds fo:¼ ekuuh; loksZPp U;k;ky; dks dksbZ =kqfV u gha
feyrk gSA ekuuh; loksZPp U;k;ky; us ;g fu.kZ; fd;k fd iz;ksx'kkyk dehZ dks f'k{kd ?kksf"kr ugha fd;k tk ldrkA
vkSj] pw¡fd] jkT; eaf=keaMy ds fu.kZ;ksijkar i=kka d&1115 fnukad 14-06-2006 fuxZr fd;k x;k_
vkSj] pw¡fd] i=kkad&1115 fnukad 14-06-2006 esa Kki kad&1456 fnukad 01-08-2006 ds }kjk ifjorZu fd;k x;k_
vkSj] pw¡fd] fnukad 18-12-2008 dks jkT; ljdkj us L i"V fd;k fd bu dfeZ;ksa dks iz;ksx izn'kZd ds :i es a
inukfer fliQZ osrueku vkSj HkÙks ds fy, fd;k x;k gS u fd mUgsa f'k{kd ds :i esa ekU; fd;s tkus gsrq_
vkSj] pw¡fd] ekuuh; iVuk mPp U;k;ky; us lhúMCY;wút súlhú la[;k&1377@2010 fnukad 21-09-2010 esa dgk
fd fcgkj jkT; fo'ofo|ky; vf/fu;e 1976 ds vUrxZr fn, x, f'k{kd ds ifjHkk"kk ds v/hu inukfer iz;ksx izn'kZd
dks f'k{kd ekuk x;k gS vr% os lHkh ykHk ikus ds gdnkj gSa_
vkSj] pw¡fd] ,yúihú,ú la[;k&981@2011 fnukad 11-07- 2011 ds U;k; fu.kZ; esa ekuuh; vihyh; U;k;ky;
}kjk rRdkyhu jk¡ph [k.MihB ds fu.kZ; ds vkyksd esa jkT; ljdkj ds }kjk fnukad 14-06-2006 dks fu.kZ; fy;k x;k fd
Lukrd iz;ksx'kkyk lgk;d@ duh; iz;ksx'kkyk lgk;d@ iz ;ksx'kkyk izHkkjh@ iz;ksx'kkyk rduhf'k;u@ rduhdh lg k;d
bR;kfn tks vaxhHkwr egkfo|ky;@ fo'ofo|ky; ds iz;ksx 'kkyk esa fu;qDr gksa dks iquZukfer iz;skx izn'kZd ekuk tk;A mDr
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E /uni0930/uni0923 ), 27 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2012
fu.kZ; esa ;g fo'ks"k :i ls fu.kZ; fd;k x;k Fkk fd iquukZfer iz;ksx izn'kZd Hkh iz;ksx izn'kZd ds in i j nh tkusokyh
lHkh ykHk ds gdnkj gksaxsA
vkSj] pw¡fd] ekuuh; loksZPp U;k;ky; us mDr
LPA ds vkns'k ds fo:¼ nk;j SLP(C) No.-
CC- 1324/2012 dks 'kq: esa gh fujLr dj fn;kA
vkSj] pw¡fd] ¶f'k{kd¸ dh ifjHkk"kk esa vLi"Vrk ,oa =kqfV ds dkj.k gh f'k{kdsrj in dk iquZinuke dk iz' u
mRiUu gqvkA
vkSj] pw¡fd] jkT; eaf=kifj"kn us fof/d ijke'kZ vkS j ,yúihú,ú U;k;ky; ds vkns'k ds vkyksd esa Hkwy lq/ kjus
dk fu.kZ; fy;k vkSj fnukad 14-06-2006 dks fuxZr i=k rFkk fnukad 01-08-2006 dks fuxZr mlds 'kqf¼ i=k ft lds }kjk
iz;ksx'kkyk dfeZ;ksa dks iz;ksx izn'kZd ds :i esa i nukfer djus ds fu.kZ; dks jktdh; ladYi la[;k&608 fn ukad 10-04-
2012 ds }kjk okil ysus dk fu.kZ; fy;k x;kA
vkSj] pw¡fd] f'k{kd dks ifjHkkf"kr djus esa la'kks/ u djus dh vko';drk gS rkfd f'k{kdsrj iz;ksx'kkyk de hZ tks iz;ksx
izn'kZd ds :i esa inukfer gSa dks iquZinukfer djus dh frfFk ls f'k{kd dh Js.kh ls ,yúihú,ú la[;k&981@2011 vkSj
fof/ ijke'kZ ds vkyksd esa vyx j[kk tk lds D;ksafd ;wúthúlhú vkSj Hkkjr ljdkj iz;ksx izn'kZd dks f'k{k d ds :i
esa ekU;rk iznku ugha djrs gSaA
eââàê=ñKâàâqX=Çë=Ñêàä_çë~=ç?âw=Éë~=ÑÅÖâà=àâqX=ÑçLâìCÉ~jó=õâàâ=ÑìbìÑóÑxâê=Wá=Éë~=XÖ=îÑLÑìXÑÉê=Öâë=B=C=
NJ= ä~Ñôâfê= ìâÉ= Iç~= áòâà~eâ = ^CENF= XÖ= îÑLÑìXÉ= ÑÅÖâà= àâqX= ÑçDçÑçöâóX= Eä~DââëLì= I ç~= ÑçÑLÉârXÇàKâF=
îÑLÑìXÉz=OMNO=ÇÖâ=íâ=äÇëñâ^=
= EOF= XÖ= îÑLÑìXÉ= ÑçDçÑçöâóX= îìèåâì= îâXâëñ= ÑçÑìXÉ= NVV N= Çë= ÑìñwÉì= ÇÜ= ÑêÑcâ= Xcââ= R= îaêïÅàz=
NVVN=Çë=áòeââç=äë=áòç/grave.0ê=äÉ[â=íâXñâ^=
OJ= ÑÅÖâà=îÑLÑìXÉ=OPz=NVTS=ÇÜ=LâàâCO=Éë~=ä~DââëLì
=^C=LâàâCO=Çë=xâKj=EÅF=Çâë=ÑìbìÑóÑxâê=õâàâ=áòÑêicââ Ñáê=
ÑÇXâ=íâXëñâ=BC=
= = ƒEÅF=Ää=îÑLÑìXÉ=Xâ=ÑÇäÜ=îrX=îÑLÑìXÉz=î≠XâåëDâz=Ñì XÉ=Xâ=rXâXâóX=Çë=ÑÇäÜ=ÑìKâwX=Xâ=
ÑjÕÜ= Éë~= ÑÇäÜ= Åâê= Çë= áòÑêÇïó= Öâëêë= ÖèI= eâÜ= {{ÑDâôâÇGG= äë= îÑeâáòëê= Öp= Çëçó= ÑçDçÑçöâóX= áòâéâXw]= áòâéâXwz=
àÜjà= êcââ= lXâxXâêâ= Çë= áå= Iç~= Xï∫íÜ∫äÜ∫= Çë= õâàâ= äÉXCäÉX= áà= Ñìñwê= ÑçÑìXÉâë~= Éë~= ÑDâôâÇ= ÇÜ= gëKâÜ= Éë~=
içÜÇâà=ÑÇXë=ñXë=áå|==
ijUrq] vf/fu;e dh /kjk&2(c) esa mDr izfrLFkkiu ds g ksrs gq, Hkh frfFk 01-01-1973 ds iwoZ
Lohd`r inksa ij frfFk 18-09-1975 rd fcgkj yksd lsok vk;ksx ;k fcgkj fo'ofo|ky; lsok vk;ksx dh
vuq'kalk@lgefr ls dk;Zjr ^iz;ksx izn'kZd* bl izfrLFkkiu ls izHkkfor ugha gksaxsA
3- vf/fu;e dk vè;kjksgh izHkko A & vU; vf/fu;e] vè;kns'k] fofu'p fu;e] fdlh U;k;ky; d s fu.kZ; esa
fdlh izfrdwy ckr ds varfoZ"V gksus ij Hkh] bl vf/fu;e ds izko/kuksa dk vè;kjksgh izHkko gksxkA
27 fnlEcj 2012
la0 ,y0th0&1&18@2012@438@yst% A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 25 fnlEcj 2012 dks vuqer fcgkj jkT; fo'ofo|ky; ¼la'kks/ku ,oa fof/k ekU;dj.k ½
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 [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
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2012
Bihar State Universities (Amendment and Validation) Act, 2012
[Bihar Act 22, 2012]
AN
ACT
To amend the Bihar State Universities Act, 1976 (Bihar Act 23, 1976)
Preamble.—Whereas, it is most expedient to make the Universit y Act consistent with and
in conformity with standards of University Grants Commission (U.G.C.);
And, whereas, anomalies exist in the provisions o f The Bihar State
Universities Act, 1976 so amendment is essential fo r bringing the Act on the line of
different regulations/ direction/ instruction of UG C and define teacher in conformity with
the definition incorporated in various regulations of UGC and orders issued by Govt. of
India.
And, whereas, vide government letter no. 1216 dated 18-09-75 all the Vice-
Chancellors of the State have been informed of the abolition of the post of Demonstrator in
the light of UGC recommendation. Decision of the St ate Govt. has also been communicated
to the Universities that the Demonstrators appointe d on the sanctioned post before 01-01-
1973 shall continue but the post shall not be fille d up in case of vacancy caused due to
retirement or death of the said post holders. On th e post sanctioned before 01-01-1973 and
appointed temporarily by 18-09-1975, such temporary demonstrators were to be examined
in respect of qualification and on finding them fit for permanent appointment concurrence
was to be obtained from Bihar State University Service Commission.
And, whereas, all university including Magadh Unive rsity had been informed vide
letter no. 1789 dated 26-08-1977 that on the recomm endation of Govt. of India, the post of
Demonstrator had been abolished and that no appoint ment was to be made on such posts. In
this letter, Govt. of India decision was quoted as follows :- "The revised scale of Rs. 500-
900 is for the existing Demonstrator/Tutors only. In future Demonstrator/Tutors shall not be
appointed in the Universities and Colleges"¸
And, whereas, the UGC Regulation, 1991 prescribed q ualification for appointment
to teaching post.
And, whereas, the UGC recognises only three tier te aching post namely Lecturer,
Reader and Professor.
And, whereas, definition of Teacher under the Biha r State Universities Act, 1976 is
not clear, due to which non teaching employees not holding the qualification of a teacher
have been defined as a Teacher from the date of app ointment and the question of adjustment
of service of non-teaching employees appointed/ wor king against Unsanctioned Post on the
basis of Staffing Pattern has arisen. Therefore for promotion of educational environment and
for attaining academic excellence in these institut ions as per the expectation of U.G.C., it is
essential to amend the existing relevant provisions of The Bihar State Universities Act,
1976.
And, whereas, the Division Bench of Patna High Cou rt, Ranchi Bench in LPA No.
274/1997 (R) while partly allowing the appeal set a side the direction of the Single Judge
dated 3.4.1997 in CWJC No. 2176/1996(R) to treat the Lab. Assistant as teacher.
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E /uni0930/uni0923 ), 27 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2012
And, whereas, the apex court while dismissing Civi l Appeal No. 4215-16/2002 dated
22.7.2002 held that the order of the Division Bench cannot be faulted with apart from the
fact that no such specific prayer was made. The Ben ch observed that such general direction
could not be issued as the qualifications and other relevant facts in respect of each Lab.
Assistants may have to be examined by the State Gov ernment while considering their
representation. The Hon'ble apex court did not find merit in the challenge made aginst that
part of the order of the Division Bench. The apex c ourt held that Lab personnel can’t be
declared Teacher.
And, whereas, after the Cabinet decision letter No . 1115 dated 14.6.2006 was issued
for re-designation of Lab. Personnel.
And, whereas, modification in the letter no. 1115 was made vide memo no. 1456
dated 1.8.2006 without cabinet decision.
And, whereas, on 18.12.2008 the State Govt. clarif ied that re-designation as
Demonstrator was issued only for pay scale and allo wance and not to convert them as
teacher.
And, whereas, on 21.9.2010 the Hon’ble Patna High Court in CWJC No. 1377/2010
held that re-designated Demonstrators acquired the status of teacher in terms of the
definition of teacher under the Bihar State Univers ities Act, 1976 and as such entitled to all
benefits.
And, whereas, on appeal LPA Court in LPA No. 981/2 011 dated 11.7.2011 held that
inspite of the decision of the Division Bench of th e then Ranchi Bench of the Patna High
Court confirmed by the Hon’ble Supreme Court, the G overnment of Bihar in its wisdom
took a decision on 14.6.2006, to re-designate the g raduate Laboratory Assistant/Junior
Laboratory Assistant/Laboratory Incharge/ Lab. Tech nician/Technical Assistant, etc.
appointed in the Laboratory of the constituent coll eges as Demonstrators. Under the said
decision, it was specifically decided that since re -designation as Demonstrators the
concerned employees will be entitled to all the benefits of the post of Demonstrator.
And, whereas, the apex court dismissed SLP(C) No. CC-1324/2012 filed against the
order of said LPA in limine.
And, whereas, redesignation of non teaching posts has arisen on account of
vagueness and flaw in the definition of 'teacher'.
And, whereas, the State Cabinet decided to rectify mistake in the light of legal
opinion and the observation of the LPA court and de cided to withdraw the previous decision
of re-designation of Lab. Personnel as Demonstrator with effect from the date of issuance of
letter of re-designation dated 14.6.2006 and its mo dification dated 1.8.2006 and
Government resolution no. 608 dated 10.4.2012 was issued.
And, whereas, it is necessary to amend the definiti on of the teacher to exclude the
non-teaching employee Lab. Personnel re-designated Demonstrator with effect from the date
of re-designation, as UGC and Central Govt. do not recognise Demonstrator as teaching
employee in the context of observation of the LPA c ourt in LPA No. 981 of 2011 as well as
Legal Advice.
Be it enacted by the Legislature of the State of B ihar in the sixty third year of the
Republic of India as follows :-
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 27 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2012
1. Short title and Commencement - (1) This Act may be called The Bihar State
Universities (Amendment and Validation) Act, 2012.
(2) This Act shall be deemed to come into force fr om the date of issue of U.G.C.
Regulation, 1991 i.e. with effect from 05 October, 1991.
2. Amendment in Section-2 of the Bihar Act-23, 1976 - clause (v) of section-2 shall
be substituted by the following :-
"(v) "Teacher" means person holding the post of o nly University Professor/
Professor, Reader, and Lecturer and such sanctioned posts in the teacher's grade on
the basis of regulations issued by the U.G.C. from time to time;
Provided, that notwithstanding the said substitut ion in Section-2(v), the
action taken in respect of working Demonstrators ap pointed before 18-09-1975 on
the post sanctioned before 01-01-1973 with the conc urrence of Bihar Public Service
Commission or Bihar State University Service Commis sion shall not be affected by
this substitution.
3. Overriding effect of the Act - Notwithstanding anything contained contrary in thi s
Act or any other Act, Ordinances, Rules or decision or judgment or decree of any
court the provisions of this Act shall have overriding effect.
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—————
/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) 695-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in