/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /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
88 88 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 1932 1932 1932 1932 (( ((/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 299 299 299 299) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E, , , , /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927 /uni092C/uni0941/uni0927/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 28 28 28 28 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 20 20 20 2010 10 10 10
fof/k foHkkx
&&&&&&&&&
vf/klwpuk,a
28 vizhy 2010
la0 ,y0th0&1&07@2010@yst&150 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij jkT;iky fnukad 24 vizhy 2010 dks vuqefr ns pq ds gSa] blds }kjk loZlk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
etgj beke]
ljdkj ds izHkkjh lfpoA
[fcgkj vf/kfu;e 17] 2010 ]
fcgkj dksfpax laLFkku ¼fu;a=.k ,oa fofu;eu½ vf/kfu;e 2010
izLrkouk %&fofHkUu izfr;ksfxrk ijh{kkvksa ,oa ikB~;Øeksa dh rS;kjh rFkk fof'k"V laLFkkuksa vkfn esa izos'k
gsrq csgrj 'kSf{kd vuqleFkZu iznku djus ds fy, jkT; ds futh dksfpax laLFkkvksa ds fu;a=.k rFkk fofu;eu dk
mica/k djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kk u eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
v/;k;&1
izkjfEHkd
1- laf{kIr uke] foLrkj vkSj izkjaHkA & (1) ;g vf/kfu;e fcgkj dksfpax laLFkku ¼fu;a=.k ,oa
fofu;eu½ vf/kfu;e 2010 dgk tk ldsxkA
(2) bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
(3) ;g rqjr izo`Ùk gksxkA
2- ifjHkk"kk,¡A & tc rd dksbZ ckr fo"k; ;k izlax ds fo:) ugha gks bl fu;ekoyh esa &
(i) **ljdkj** ls vfHkizsr gS **fcgkj ljdkj^^(
(ii) **fuca/ku** ls vfHkizsr gS] bl vf/kfu;e ds v/khu fd;k x;k fuca/ku(
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 28 /uni0905/u0942/uni0940/uni0932 2010
(iii) **fucaf/kr dksfpax laLFkk** ls vfHkizsr gS] bl vf/kfu;e ds v/khu fucaf/kr dksfpax laLFkku(
(iv) **fuca/ku la[;k** ls vfHkizsr gS bl vf/kfu;e ds v/khu nh xbZ fuca/ku la[;k(
(v) **fu;ekoyh** ls vfHkizsr gS /kkjk&9 ds v/khu cuk;h x;h fu;ekoyh(
(vi) **f'k{k.k Qhl** ls vfHkizsr gS] 'kSf{kd vuqleFkZu d s fy, fucaf/kr dksfpax laLFkk }kjk
ukekafdr Nk=ksa ls yh tkusokyh jkf'k] ;Fkk& ukekadu Qhl] f'k{k.k Qhl vkfn(
(vii) ^^izkfèkdkj** ls vfHkizsr gS] ftyk inkf/kdkjh dh v/;{krk esa xfBr fucaèku lfefr(
(viii) **vihyh; izkf/kdkj** ls vfHkizsr gS ize.Myh; vk;qDr(
(ix) **dksfpax laLFkku** ls vfHkizsr gS] fdlh futh @ fuc af/kr laLFkk vFkok VªLV }kjk bl
vf/kfu;e dh /kkjk&3 ds v/khu 10 ls vf/kd Nk=@Nk=kvk sa dks izfr;ksfxrk ijh{kk vFkok
'kSf{kd vuqleFkZu ds fy, rS;kjh dk mica/k djus gsrq fucaf/kr laLFkk(
(x) **ikB~;Øe** ls vfHkizsr gS] vf[ky Hkkjrh;@jkT; Lrjh; fofHkUu izfr;ksfxrk ijh{kk@fofHkUu
cksMZ }kjk fofgr ikB~;Øe(
(xi) **fuca/ku Qhl** ls vfHkizsr gS] dksfpax laLFkku ds fuca/ku gsrq visf{kr Qhl(
(xii) ^^fuca/ku izek.k&i=** ls vfHkizsr gS] bl vf/kfu;e ds v/khu fuxZr fuca/ku izek.k&i=(
(xiii) **fofgr** ls vfHkizsr gS] fu;ekoyh] fofu;ekoyh vkSj vf/klwpukvksa }kjk fofgr(
(xiv) ^^Nk=@Nk=k** ls vfHkizsr gS] dksfpax laLFkku esa ukekafdr Nk=@Nk=k(
(xv) ^^mYya?ku** ls vfHkizsr gS] dksfpax laLFkku ds lapk yu gsrq vfèkfu;e @ fu;ekoyh ds
izko/kkuksa ,oa lacaf/kr vf/klwpukvksa dk mYya?kuA
v/;k;&2
dksfpax laLFkk dk fuca/ku @ dksfpax laLFkku }kjk f ofgr ikB~;p;kZ @ izfr;ksfxrk ijh{kk @ 'kSf{k.kd
vuqleFkZu @ ukekadu Qhl @ fuca/ku QhlA
3- fofHkUu izfr;ksfxrk ijh{kk ,oa ikB;Øeksa dh rS;k jh ds fy, 'kS{kf.kd vuqleFkZu gsrq
dksfpax laLFkk dh LFkkiuk@fuca/kuA & (1) bl vf/kfu;e ds vkjEHk gksus ds ,d ekg ds Hkhrj iwoZ ls
lapkfyr dksfpax laLFkkvksa dks fuca/ku djkuk gksxkA
(2) bl vf/kfu;e ds vkjaHk gksus ds ckn] dksbZ Hkh dksfp ax laLFkku fcuk oSèk fuca/ku izek.k i= izkIr
fd;s u rks LFkkfir fd;k tk;sxk vkSj u pyk;k tk;sxkA
(3) fuca/ku dh vof/k rhu o"kks± dh gksxhA
(4) bl vf/kfu;e ds vkjEHk gksus ds ckn dksbZ O;fDr] tks dksfpax laLFkku LFkkfir djus ;k pykus dk
bPNqd gks] fuca/ku izek.k i= iznku djus ds fy, ftyk inkf/kdkjh dks fuEukafdr lwpukvksa ds lkFk fofgr izi=
esa] 5]000 ¼ik¡p gtkj½ :i;s fuca/ku Qhl ds lkFk] vkosnu nsxkA
¼d½ ikB~;Øe dk fu/kkZj.kA& (1) fofHkUu izdkj ds 'kS{kf.kd vuqleFkZu ds fy, ikB~;Ø e ,oa
ikB~;Øe iw.kZ djus dh vof/k Li"V dh tk;xhA
(2) izR;sd ikB~;Øe ds fy, vf/kdre Nk=ksa dh la[;k mfYyf[kr dh tk;xhA
¼[k½ 'kSf{kd ;ksX;rkA& U;wure Lukrd ;ksX;rk/kkjh x Sj&ljdkjh f'k{kdksa vFkok lsokfuo`Ùk f'k{kdksa
}kjk v/;kiu dk dk;Z lEiUu fd;k tk;xkA f'k{kdksa ds thou&o`r ds lkFk mudh 'kS{kf.kd
;ksX;rk ,oa vuqHko mfYyf[kr fd;k tk;sxkA
¼x½ f'k{k.k QhlA& (1) dksfpax laLFkku dks fofHkUu ikB~;p;kZ @ ikB~;Øe iw.k Z djus dh vof/k
dk mYys[k djrs gq, f'k{k.k Qhl ds lkFk izksLisDVl fuxZr djuk gksxkA
(2) ikB~;Øe ds v/khu izksLisDVl esa O;k[;ku] V~;qVksfj;y dh la[;k] xzqi fMLd'ku vkfn dk
mYys[k djuk vkKkid gksxkA
¼?k½ HkkSfrd vf/klajpuk& (1) dksfpax laLFkk dh vk/kkjHkwr lajpuk ds v/khu oxZ d{k dk U;wure
{ks= izfr Nk= U;wure 1 ¼,d½ oxZehVj gksxkA
(2) vU; lqfo/kk,¡A& blds v/khu izR;sd dksfpax laLFkk }k jk fuEufyf[kr lqfo/kk,¡ miyC/k
djk;h tk;sxh %&
¼ i½ leqfpr miLdj ¼csap@MsLd vkfn½(
¼ ii ½ i;kZIr izdk'kh; O;oLFkk ¼fo|qrhdj.k½(
¼ iii ½ is;ty dh lqfo/kk(
¼ iv ½ 'kkSpky; dh lqfo/kk(
¼ v½ tyey fudklh vkSj LoPNrk lqfo/kk,¡(
¼ vi ½ vfXu'keu dh O;oLFkk(
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 28 /uni0905/u0942/uni0940/uni0932 2010
¼ vii ½ vkdfLed fpfdRlk lqfo/kk( vkSj
¼ viii ½ lkbZfdy@okgu dh ikfd±x dh lqfo/kkA
uksV% jkT; ljdkj miyC/k vk/kkjHkwr lajpuk dks fof'k" V 'kÙkks± ,oa caèkst ij fdlh dksfpax laLFkku dks dk sfpax
lapkyu gsrq ns ldsxhA
4- izkf/kdkjA & (1) ftyk inkf/kdkjh dh v/;{krk esa xfBr fuEu lfefr }kj k /kkjk&3 ds v/khu
fuca/ku 'kÙkks± ds vk/kkj ij tk¡pksijkUr vkosfnr fr fFk ls ¼30½ rhl fnu ds Hkhrj fuca/ku izek.k&i= fn;k tk
ldsxkA fuca/ku izek.k&i= gsrq lefiZr vkosnu dks ukeatwj fd, tkus dh fLFkfr esa] rRlaca/kh ldkj.k vkns'k dh
izfr vkosnd dks nh tk,xhA fuEufyf[kr dks feykdj ,d fuca/ku lfefr dk xBu fd;k tk;sxk %&
¼d½ ftyk inkf/kdkjh & v/;{k
¼[k½ iqfyl v/kh{kd & lnL;
¼x½ ftyk f'k{kk inkf/kdkjh & lnL; lfpo
¼?k½ izkpk;Z] ¼vaxhHkwr egkfo|ky;½ & lnL;
uksV% —ftyk eq[;ky; vofLFkr vaxhHkwr egkfo|ky; ds izkpk;Z lnL; gksaxs] ,d ls vfèkd egkfo|ky; gksus
ij pØkuqØe ls vf/kdre ,d o"kZ ds fy, mUgsa ftyk inkf/kdkjh }kjk ukfer fd;k tk;sxkA
(2) dksfpax laLFkk ds fucaf/kr gksus ds frfFk ls rhu o "kks± ds rqjar ckn fuca/ku ds uohdj.k gsrq fofgr
izi= esa] 3]000 ¼rhu gtkj½ #Œ fucaèku Qhl ds lkFk] vkosnu fd;k tk ldsxkA
5- dksfpax laLFkku ds dk;Zdyki dh tk¡pA & ftyk inkf/kdkjh] vueqaMy inkf/kdkjh ls vU;wu
iafDr ds inkf/kdkjh }kjk dksfpax laLFkku ds fuca/ku ds fy, fofgr vgZrk iw.kZ djus rFkk dk;Zdyki
larks"ktud gksus ds laca/k esa tk¡p djk ldsaxsA
v/;k;&3
'kkfLr
6- 'kkfLrA & ¼1½ bl vf/kfu;e ds v/khu] izkf/kdkj dks O;ogkj U; k;ky;ksa dh 'kfDr gksxhA izkf/kdkj
dks ogh 'kfDr;k¡ izkIr gksxh] tks fdlh okn ds fopkj .k ds fy, flfoy izfd;k lafgrk 1908 ¼1908 dk V½ ds
v/khu U;k;ky; esa fufgr gks ;Fkk%&
(i) 'kiFk i= }kjk lk{; lfgr lk{; xzg.k djuk(
(ii) fdlh O;fDr dk lEeu djuk vkSj gkftj djkuk vkSj 'kiFk ij mldk ijh{k.k djuk(
(iii) nLrkostksa dks miLFkkiu ds fy, foo'k djuk( vkSj
(iv) [kpkZ vokMZ djukA
(2) dksfpax laLFkku bl vf/kfu;e ds ;k blds v/khu cukbZ xbZ fu;ekoyh vFkok bl vf/kfu;e ds
v/khu fuxZr vf/klwpuk ds fdlh izko/kku ds mYya?ku djus ij fuEufyf[kr 'kkfLr ds nk;h gksxsa %&
(i) izFke vijk/k ds fy, 25]000 ¼iPphl gtkj½ #i;s
(ii) f}rh; vijk/k ds fy, 1]00]000 ¼,d yk[k½ #i;s
(iii) f}rh; vijk/k ds ckn] fuca/ku gsrq xfBr lfefr }kjk] dksfpax laLFkku ds fo:) vkjksi
izekf.kr gksus dh fLFkfr esa] dkj.k&i`PNk vkSj lquo kbZ dk leqfpr volj nsus ds ckn fuca/ku
jí fd;k tk ldsxkA
v/;k;& 4
vihyh; izkf/kdkj ,oa ifjoknksa dk fuiVkjk
7- ifjoknksa dk fuiVkjkA & dksfpax laLFkkuksa ds Nk=@Nk=k vFkok dksfpax laLF kku ds dfeZ;ksa }kjk
dksfpax laLFkku ds fo:) vFkok dksfpax laLFkku }kjk Nk=@Nk=kvksa ds fo:) vuqe.My inkf/kdkjh ds le{k
ifjokn nk;j fd;k tk ldsxkA ifjoknkas dk fuiVkjk 30 ¼rhl½ fnuksa ds Hkhrj] vuqeaMy inkf/kdkjh dh
v/;{krk esa fuEufyf[kr dks feykdj xfBr lfefr }kjk fd;k tk;sxk&
¼d½ vuqeaMy inkf/kdkjh & v/;{k(
¼[k½ vuqeaMy iqfyl inkf/kdkjh @mik/kh{kd & lnL;(
¼x½ vuqeaMy f'k{kk inkf/kdkjh & lnL; lfpoA
lfefr tk¡p ds ckn fuca/ku izkf/kdkj dks ;FkkfLFkfr 'kkfLr vf/kjksi.k ;k fuca/ku jídj.k ds fy,
viuk izfrosnu nsxkA
8- vihyh; izkf/kdkjA & O;fFkr dksfpax laLFkku }kjk /kkjk&4] 5] 6 ,oa 7 ds v/khu dh xbZ dkjZokbZ
ds fo:) izeaMyh; vk;qDr ds le{k 30 ¼rhl½ fnuksa ds Hkhrj vihy lafLFkr fd;k tk ldsxkA izeaMyh;
vk;qDr vihy nk;j gksus ds 45 ¼iSrkyhl½ fnuksa ds Hk hrj vihy dk fuiVkjk dj nsxkA ize.Myh; vk;qDr dk
fu.kZ; vafre gksxkA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 28 /uni0905/u0942/uni0940/uni0932 2010
v/;k;& 5
izdh.kZ
9- fu;ekoyh cukus vkSj vf/klwpuk fuxZr djus dh 'kfD rA & ljdkj] iwoZ izdk'ku ds v/;/khu]
bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus ds iz;k stukFkZ fu;ekoyh ,oa fofu;ekoyh cuk ldsxh vkSj
vf/klwpuk fuxZr dj ldsxhA
10- lansgksa ,oa dfBukbZ;ksa dk lq/kkj djus dh 'kfD rA & bl vf/kfu;e ds mica/kksa dks dk;kZfUor
djus esa] ;fn dksbZ lansg ;k dfBukbZ mRiUu gks] rks ljdkj] bl vf/kfu;e vFkok mlds v/khu cuk;h x;h
fu;ekoyh ds mica/kksa vkSj fuxZr vf/klwpukvksa ls la xr ,slk dksbZ Li"Vhdj.k fuxZr dk;Z dj ldsxh] ftls
lansg ;k dfBukbZ;ksa dks nwj djus ds fy, vko';d le>saA
28 vizhy 2010
la0 ,y0th0 1&07@2010@yst&151 —fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk
fnukad 24 vizhy 2010 dks vuqer fcgkj dksfpax laLFkk u ¼fu;a=.k ,oa fofu;eu½ vf/kfu;e] 2010 dk
fuEufyf[kr vaxszth vuqokn fcgkj&jkT;iky ds izkf/kdk j ls blds }kjk izdkf'kr fd;k tkrk gS] ftls
Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/kh u mDr vf/kfu;e dk vaxszth Hkk"kk esa izkf/kÑr
ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
etgj beke]
ljdkj ds izHkkjh lfpoA
[Bihar Act 17, 2010]
BIHAR COACHING INSTITUTE (CONTROL & REGULATION) ACT, 2010
AN
ACT
Preamble – to provide for the control and regulation of pri vate coaching institutes
of the State for providing better academic support in preparation of different competitive
examinations and curriculum and admission into specialized institutions etc.
BE it enacted by the Legislature of the State of Biha r in the Sixty one year of the
Republic of India as follows:
CHAPTER – 1
PRELIMINARY
1. Short title, extent and commencement .–(1) This Act may be called the Bihar
Coaching Institute (Control & Regulation), Act 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Definitions .–In this Act, unless there is anything repugnant i n the subject or
context-
(i) “Government” means – Government of Bihar;
(ii) “Registration” means - registration number given under this Act;
(iii) “Registered Coaching Institute” means - the coachin g institute registered
under this Act;
(iv) “Registration Number” means the registration numbe r given under this
Act;
(v) “Rules” means, rules made under Section-9;
(vi) “Tuition Fees” means the amount taken from the enro lled students for
academic support by the registered coaching institu te, namely—
admission fees, teaching fees etc;
(vii) “Authority” means Registration Committee constitute d under the
chairmanship of District Magistrate;
(viii) “Appellate Authority” means Divisional Commissioner.
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 28 /uni0905/u0942/uni0940/uni0932 2010
(ix) “Coaching Institute” means a registered institute, by any private /
registered institution or Trust, to provide prepara tion for competitive
examination or academic support for more than 10 st udents, under section
3 of this Act.
(x) “Curriculum” means the curriculum prescribed by All India / State level
competitive examinations/ different Boards.
(xi) “Registration Fee” means requisite fee for the regi stration of coaching
institute.
(xii) “Registration Certificate” means registration certi ficate issued under this
Act.
(xiii) “Prescribed” means prescribed by Rules, Regulations and Notifications.
(xiv) “Student” means students enrolled in coaching institute.
(xv) “Violation” means Violation of provisions of the Ac t / Rules and
concerned notifications for the running of coaching institute.
CHAPTER – 2
Registration of Coaching Institute / Syllabus prescribed by Coaching Institute /
Competitive Examination / Academic support / Admission Fees / Registration Fees
3. Establishment/Registration of coaching institute fo r the academic support for
preparation of curriculum and different competitive examinations.–(1) The pre conducted
coaching institutes shall have to be registered wit hin one month from the enactment of
this Act.
(2) After the commencement of this Act, no coaching institute shall be established
or run without obtaining valid registration certificate.
(3) The tenure of registration shall be for 3 years.
(4) After the commencement of this Act, any person who desires to establish or
run coaching institute shall have to apply before t he District Magistrate in the prescribed
form with registration fee of Rs. 5,000 (Five thou sand), along with the following
information -
(a) Determination of curriculum – (1) Curriculum for di fferent kinds of
academic support and duration for completion of cur riculum shall be
clarified.
(2) Number of maximum students shall be mentioned for e very
curriculum.
(b) Academic qualification of teachers – The teaching s hall be performed by
non-government teachers or retired teachers having at least graduation
qualification, along with the bio-data of the teach ers, their academic
qualification and experience shall be mentioned.
(c) Tuition fees – (1) The coaching institute shall hav e to issue a prospectus,
mentioning different curriculum / duration of compl etion of curriculum
and with tuition fees.
(2) Under the curriculum, it shall be mandatory to me ntion in the
prospectus the number of lectures, tutorial, group discussions etc.
(d) Physical Infrastructure - (1) Within the basic stru cture of the coaching
institute, minimum one sq. meter. area should be for each student.
(2) Other facilities – Under this, the following facili ties shall be made
available by every coaching institute: -
(i) Sufficient furniture (bench/desk etc.);
(ii) Sufficient lighting arrangement (electrification);
(iii) Facility of drinking water;
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 28 /uni0905/u0942/uni0940/uni0932 2010
(iv) Facility of toilets;
(v) Facility of sanitation and cleanliness;
(vi) Arrangement for fire extinguisher;
(vii) medical treatment facility;
(viii) Facility of parking of cycles/vehicles;
Note:—The State Government may provide available in frastructure to a coaching
institution for coaching on specified terms and conditions.
4. Authority –(1) Registration certificate will be given within thirty (30) days of
application, by the committee constituted under the chairmanship of the District
Magistrate, after examination on the basis of condi tions of registration under Section-3.
In case of rejection of application submitted for r egistration certificate, copy of the
reasoned order to that effect shall be given to the applicant. A Registration Committee
shall be constituted consisting of the following –
(a) District Magistrate – Chairman
(b) Superintendent of Police – Member
(c) District Education Officer – Member Secretary
(d) Principal (Constituent College) – Member
Note:—The Principal of constituent college situated at the district headquarter shall be
member. In case of more than one college, they shal l be nominated by the district
magistrate for one year by rotation.
(2) Soon on completion of 3 years of registration, for renewal of registration, the
coaching institute shall apply in prescribed form w ith Rs. 3,000 (Three thousand)
registration fee.
5. Enquiry of activities of coaching institute .—The District Magistrate, by an
officer not below the rank of sub-divisional office r, shall get enquired regarding the
fulfillment of required eligibility of registration and the satisfactory activities of coaching
institute.
CHAPTER - 3
PENALTY
6. Penalty – (1) Under this Act, the authority shall have the power of civil courts.
The authority shall have such power which is vested in the courts under civil procedure
code 1908 (V of 1908) for consideration of any suit namely :-
(i) To accept evidence with proof through affidavit;
(ii) To summon and to enforce attendance of any person, and his examination
on oath;
(iii) To enforce production of records; and
(iv) To award cost.
(2) In case of violation of any provision of this A ct or the rules and notification
issued under this Act, the coaching institute shall be liable to penalty as follows:-
(i) Rs. 25,000/- for the first offence.
(ii) Rs. 1,00,000/- shall be for the second offence.
(iii) In case of proof of allegations against the coachin g institute after the
second offence, the registration shall be cancelled by the Committee
constituted for registration, after show-cause and giving sufficient
opportunity of hearing.
CHAPTER - 4
APPELLATE AUTHORITY AND DISPOSAL OF COMPLAINTS
7. Disposal of complaints .—The complaints shall be filed before the sub-
divisional officer against the coaching institute b y the students or employees of the
7
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institute and against the students by the coaching institute. Complaints shall be disposed
of within 30 (thirty) days by the committee constit uted with the following under the
chairmanship of the sub-divisional officer :–
(a) Sub-Divisional Officer – Chairman
(b) Sub-divisional Police Officer/Deputy Superintendent of police – Member
(c) Sub-Divisional Education Officer – Member Secretary
After inquiry the committee shall submit its report to the registering authority for
imposition of penalty or cancellation of registration as the case may be.
8. Appellate Authority - Under Section 4, 5, 6 and 7, the aggrieved coach ing
institute shall file appeal before the Divisional C ommissioner within 30 days against the
action taken. The Divisional Commissioner shall dis pose of the appeal within 45 (forty
five) days of filling of appeal. The decision of Divisional Commissioner shall be final.
CHAPTER-5
MISCELLANEOUS
9. Power of Making Rules and to issue notifications – The Government, subject
to pre-publication, for the purposes of enforcement of the provisions of this Act, shall
make rules and regulations and may issue notifications.
10. Power of rectification of doubts and difficulties – If any doubt and difficulties
occur in the enforcement of the provisions of this Act, the Government shall issue any
such clarification which deemed necessary for remov al of doubts and difficulties under
this Act or the provisions of rules made under this and issued notifications.
————
/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) 299-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
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