/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E पी0/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
अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930ण अ/uni0902क
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930क/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924
12 12 12 12 /uni092D/uni093E/u093F /uni092D/uni093E/u093F /uni092D/uni093E/u093F /uni092D/uni093E/u093F 1931 1931 1931 1931 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 पप पप/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 44 4466 6666 66)) )) पप पप/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E, , , , /uni0935/uni0943/uni0939/u0903 प /uni0935/uni0943/uni0939/u0903 प /uni0935/uni0943/uni0939/u0903 प /uni0935/uni0943/uni0939/u0903 प/uni093F/uni0924/uni0935/uni093E/uni0930 /uni093F/uni0924/uni0935/uni093E/uni0930 /uni093F/uni0924/uni0935/uni093E/uni0930 /uni093F/uni0924/uni0935/uni093E/uni0930,, ,, 33 33 /uni093F/uni0938/uni0924/g224 /uni092C /uni093F/uni0938/uni0924/g224 /uni092C /uni093F/uni0938/uni0924/g224 /uni092C /uni093F/uni0938/uni0924/g224 /uni092C/uni0930/uni0930 /uni0930/uni0930 2009 2009 2009 2009
fof/k foHkkx
———
vf/klwpuk,a
3 flrEcj 2009
laŒ ,y0th0&1&08@2009@yst&61 —fcgkj fo/kku eaMy }kjk ;Fkk ikfjr fuEufyf[kr vf/kfu; e]
ftlij jkT;iky fnukad 1 flrEcj 2009 dks vuqefr ns pq ds gaS] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpo A
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 3 /uni093F/uni0938/uni0924/g224 /uni092C /uni0930 2009
¼fcgkj vf/kfu;e 9] 2009½
fcgkj Hkwfe U;k;kf/kdj.k vf/kfu;e] 2009
izLrkouk & fcgkj Hkwfe U;k;kf/kdj.k ds fy, izko/kku djus gsrq vf/kfu;eA
pw¡fd] fcgkj jkT; esa fofHkUu U;k;ky;ksa ds le{k c M+h la[;k esa Hkwfe fookn yfEcr gSa rFkk Hkwfe ls
lEcfU/kr cM+h la[;k esa yfEcr fooknksa ds dkj.k O;ogkj U;k;ky; lfgr oÙkZeku la;a= vR;f/kd cksf>y gS(
pw¡fd] Hkwfe ij vf/kdkj] LokfeRo rFkk n[ky fcgkj j kT; esa izpfyr fofHkUu Hkwfe fof/k;ksa ds }kjk
fofu;fer gksrk gS(
pw¡fd] fooknksa ds U;k;fu.kZ;u ds fy, fofHkUu Hkwf e fof/k;ksa esa fofHkUu U;k;ky;ksa dk izko/kku fd;k x;k
gS(
pw¡fd] jkT; ljdkj ds lkeus U;kf;d la;a= dh cgqyrk ,oa fooknksa ds lek/kku esa foyEc ls mRiUu
laf'y"Vrk,¡ vk jgh gaS(
pw¡fd] jkT; ljdkj fofHkUu Hkwfe vf/kfu;eksa ds rgr fooknksa dk Rofjr fu"iknu lqfuf'pr djkus ds
fy, iz;Ru'khy gS(
pw¡fd] ,d lkekU; U;k;fu.kZ;u ladk; ds vHkko esa jk T; dh turk dks viuh f'kdk;rksa ds fujkdj.k
esa vdkj.k dfBukb;ksa dk lkeuk djuk iM+ jgk gS(
pw¡fd] fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 ds v/;k;
XIII esa fcgkj Hkwfe lq/kkj U;k;kf/kdj.k ds xBu ls lEcfU /kr izko/kkuksa esa oSls la'kks/ku rFkk {ks=kf/kdkj esa oSls
foLrkj dh vko';drk gS] TkSlk mi;qDr le>k tk,(
pw¡fd] Hkkjr ds lafo/kku us vuqPNsn&323&ch ds rgr mi;qDr fo/kkueaMy dks [k.M ¼2½ esa fofufnZ"V
lHkh ;k fdlh ekeys ls lEcfU/kr fdlh fookn] f'kdk;r ;k vijk/k ij U;k;kf/kdj.kksa ds }kjk U;k;fu.kZ; ;k
fopkj.k dk fof/k }kjk izko/kku djus dk {ks=kf/kdkj lkSaik gS(
pw¡fd] O;kid lkoZtfud fgr esa rFkk jkT; dh turk ds fgr esa] ;g vko';d le>k tkrk gS fd
fcgkj jkT; esa Hkwfe ls lEcfU/kr lHkh fooknksa ds U;k;fu.kZ; dk ,d lesfdr U;kf;d eap l`ftr fd;k tk;(
pw¡fd] fooknksa ds U;k;fu.kZ; ds fy, ,d lkekU; rFk k ,d:i eap dk izko/kku djus ds n`f"Vdks.k ls
lksiku J`a[kyk ds mPpre Lrj ij ,d U;k;kf/kdj.k dk l`tu vko';d gS(
Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEu fyf[kr :i esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj vkSj izkjEHk A— ¼1½ ;g vf/kfu;e fcgkj Hkwfe U;k;kf/kdj.k vf/kfu;e]
2009 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izo`Ùk gksxk tks ljdkj vf/klwpu k }kjk fu;r djsA
2- ifjHkk"kk,a A— bl vf/kfu;e esa] tcrd izlaxo'k vU;Fkk vko';d u gks] /kkjk&9 ¼1½ esa lUnfHkZr
vf/kfu;eksa@gLrdksa esa micfU/kr ifjHkk"kk,a ykxw jgsaxhA +
3- fo'ks"k ifjHkk"kk,a A— bl vf/kfu;e esa] tcrd izlaxo'k vU;Fkk vko';d u gks %&
¼d½ Þv/;{kß ls vfHkizsr gS fcgkj Hkwfe U;k;kf/kdj. k ds v/;{kA
¼[k½ ÞlnL;ß ls vfHkizsr gS fcgkj Hkwfe U;k;kf/kdj. k ds lnL;A
¼x½ ^^U;k;kf/kdj.k** ls vfHkizsr gS bl vf/kfu;e dh /kkjk&4 ds rgr xfBr U;k;kf/kdj.kA
4- fcgkj Hkwfe U;k;kf/kdj.k dk xBu A— ¼1½ ljdkjh jkti= esa vf/klwpuk ds }kjk] jkT;
ljdkj jkT; ds fy,] bl vf/kfu;e ds iz;kstuksa ls] fc gkj Hkwfe U;k;kf/kdj.k ¼ftls ,rn~ vuUrj U;k;kf/kdj. k
dgdj lUnfHkZr fd;k tk,xk½ ds uke ls ,d U;k;kf/kdj.k xfBr djsxhA
¼2½ U;k;kf/kdj.k esa jkT; ljdkj }kjk fu;qDr ,d v/; {k ,oa U;kf;d rFkk iz'kklfud /kkjkvksa ls fy;s
x;s vU; lnL; gksaxs ftudh la[;k pkj ls vf/kd ugha gksxh %
ijUrq] jkT; ljdkj ljdkjh jkti= esa vf/klwpuk }kjk U ;k;kf/kdj.k ds dqy lnL;ksa dh la[;k
de ;k T;knk dj ldrh gSA
5- v/;{k vFkok vU; lnL;ksa dh fu;qfDr ds fy, vgZrk ,a A— ¼1½ dksbZ O;fDr v/;{k ds :i
esa fu;qfDr ds fy, rc rd ;ksX; ugha gksxk tc rd og fdlh mPp U;k;ky; dk U;k;k/kh'k ugha gks] ;k ugha
jg pqdk gks] ;k mlds fy, ;ksX; ugha gks] ;k mlus yx krkj de&ls&de chl o"kksZa rd fdlh mPp U;k;ky;
esa vf/koDrk ds :i esa odkyr ugha dh gksA
¼2½ dksbZ O;fDr U;kf;d lnL; ds :i esa fu;qfDr ds fy, rc rd ;ksX; ugha gksxk tc rd og(
¼d½ ftyk U;k;k/kh'k ugha gks] ;k ugha jg pqdk gks rFkk led{k in dks de&ls&de rhu
o"kksZ rd /kkfjr ugha fd;k gks( ;k mlus yxkrkj de&l s&de iUnzg o"kksZa rd vf/koDrk
ds :i esa odkyr ugha dh gks] ;k
¼[k½ fdlh mPp U;k;ky; ds U;k;k/kh'k ds :i esa fu;q Dr gksus ds ;ksX; ugha gks A
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)] 3 /uni093F/uni0938/uni0924/g224 /uni092C/uni0930 2009
¼3½ dksbZ O;fDr iz'kklfud lnL; ds :i esa fu;qfDr ds fy, rc rd ;ksX; ugha gksxk tc rd mlus
;k rks ¼d½ vFkok ¼[k½ eas dqy feykdj de&ls&de ,d o"kZ dh vof/k ds fy,%&
¼d½ lnL;@vij lnL;] jktLo i"kZn] fcgkj dk in /kkfj r ugha fd;k gks] ;k
¼[k½ fcgkj ljdkj ds iz/kku lfpo@lfpo ds vU;wu in /kkfjr ugha fd;k gks rFkk fcgkj
ljdkj esa vius lsok dky esa vihyh;@fjohtuy U;kf;d g Sfl;r esa Hkwfe lq/kkj ekeyksa
dk fu"iknu ugha fd;k gksA
¼4½ v/;{k ;k fdlh lnL; ds in esa gqbZ dksbZ fjfDr l jdkj ds }kjk bl vf/kfu;e ds izko/kkuksa ds
vuq:i Hkjh tk,xhA
6- v/;{k rFkk lnL;ksa dh lsok 'krsZa A— ¼1½ dksbZ ,slk O;fDr ftlus 70 o"kksZa dh vk;q izkI r dj
yh gS v/;{k ;k lnL; ds in ij fu;qDr ugha fd;k tk ld rk gS] vFkok dk;Zjr ugha jg ldrk gSA v/;{k
rFkk fdlh lnL; dk dk;Zdky ik¡p lky ;k mudh 70 o"kksZa dh vk;q] tks Hkh igys gks] gksxkA
¼2½ v/;{k rFkk lnL;ksa dks ;Fkkfofgr osru rFkk HkÙkksa dk Hkqxrku fd;k tk ldsxkA
¼3½ v/;{k rFkk lnL;ksa dh vU; lsok 'krsZa ;Fkk fofgr jgsaxhA
7- inR;kx ,oa gVk;k tkuk A— ¼1½ v/;{k ;k vU; lnL;] jkT; ljdkj dks lEcksf/kr Lo fyf[kr
fyf[kr lwpuk ds }kjk viuk in R;kx dj ldrk gS %
ijUrq] v/;{k ;k lnL;] tc rd mldks jkT; ljdkj }kjk igys inR;kx djus dh vuqefr ugha
nh tk,] ,slh lwpuk izkfIr ds rhu ekg O;rhr gksus rd in ij cuk jgsxk ;k tc rd
mlds mÙkjkf/kdkjh ds :i esa lE;d~ :i ls fu;qDr O;fD r mldk in /kkfjr djrk gS]
;k mldh inkof/k tc rd jgs] tks Hkh igys gksA
¼2½ v/;{k ;k dksbZ vU; lnL;] mPp U;k;ky; ds U;k;k/kh'k ds }kjk tk¡p] ftlesa ,sls v/;{k ;k vU;
lnL; dks vkjksiksa dh lwpuk ns nh x;h Fkh vkSj lquo kbZ dk leqfpr volj fn;k x;k Fkk] ds ckn fl)
nqO;Zogkj ;k v{kerk ds vk/kkj ij jkT; ljdkj ds vkns'k ds fcuk] vius in ls gVk;k ugha tk ldsxkA
¼3½ jkT; ljdkj mi&/kkjk ¼2½ esa lanfHkZr v/;{k ;k vU; lnL; ds nqO;Zogkj ;k v{kerk dh tk¡p dh
izfØ;k dks fu;eksa@vuqns'kksa ds }kjk fofu;fer dj ldsxhA
8- U;k;kf/kdj.k dk lsfooxZ A— ¼1½ jkT; ljdkj U;k;kf/kdj.k ds dk;ksZ ds fu"iknu e sa lgk;rk
nsus ds fy, vko';d inkf/kdkfj;ksa vkSj vU; dfeZ;ksa dh izd`fr vkSj Jsf.k;ksa dks fu/kkZfjr dj ldsxh rF kk tSlk
og mfpr le>s ,sls inkf/kdkjh vkSj vU; dehZ U;k;kf/kdj.k dks miyC/k djk,xhA
¼2½ U;k;kf/kdj.k ds inkf/kdkjh rFkk vU; dehZ v/;{k ds lkekU; v/kh{k.k ds vUrxZr vius dk;ksZ dk
fuokZg djsaxsA
¼3½ U;k;kf/kdj.k ds inkf/kdkfj;ksa rFkk vU; dfeZ;ks a ds osru] HkÙks rFkk lsok dh 'kÙksZa oSlh gksaxh t Slk
jkT; ljdkj }kjk fufeZr fu;eksa esa fofufnZ"V fd;k tk ldsA
9- U;k;kf/kdj.k dh 'kfDr;k¡ A— ¼1½ U;k;kf/kdj.k dks fuEukafdr vf/kfu;eksa@gLrdksa ds lEcU/k esa
mfpr vf/kdkfj;ksa }kjk ikfjr vfUre vkns'k ds fo:)] ,slk vkns'k ikfjr gksus ds 90 fnuksa ds vUnj] vkosn u
izkIr djus dh 'kfDr gksxh %
¼i½ fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/ k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961
¼ii ½ fcgkj Hkwfe lq/kkj vf/kfu;e] 1950
¼iii ½ fcgkj dk'rdkjh vf/kfu;e] 1885
¼iv ½ fcgkj tksrksa dh pdcUnh ,oa fo[kaMu fuokj.k vf/kfu ;e] 1956
¼v½ fcgkj vfHk/kkjh gksfYMax ¼vfHkys[kksa dk vuqj{k.k½ vf/kfu;e] 1973
¼vi ½ fcgkj Hkwnku ;K vf/kfu;e] 1954
¼vii ½ fcgkj fizfoysTM ilZUl gkseLVsM fVusUlh ,DV] 1947
¼viii ½ fcgkj xosZuesaV bLVsV~l gLrd] 1953
¼ix ½ fcgkj cUnkscLr gLrd
jkT; ljdkj ;Fkk mi;qZDr lwph esa vFkok lwph ls fdl h Hkh vf/kfu;e dks tksM+ ;k gVk ldsxhA
¼2½ blds vfrfjDr] U;k;kf/kdj.k fcgkj ljdkj vFkok] i Vuk mPp U;k;ky; ds Lrj ls LFkkukUrfjr
fdlh vU; izpfyr jktLo ;k Hkwfe lq/kkj vf/kfu;e@gLrd ls lEcfU/kr okn dk U;k;fu.kZ;u Hkh dj ldsxkA
¼3½ U;k;kf/kdj.k esa flfoy izfØ;k lafgrk] 1908 ¼190 8 dk vf/kfu;e v½ ds rgr voekuuk ds fy,
n.Mu dh vuq'kalk lfgr O;ogkj U;k;ky; dh 'kfDr;k¡ fofgr gksaxhA
10- U;k;kf/kdj.k dh izfØ;k A— ¼1½ bl vf/kfu;e ds izko/kkuksa ;k blds rgr cus fu; eksa ds
v/;/khu] U;k;kf/kdj.k] vkns'k ds }kjk] viuh dk;Zi)fr rFkk izfØ;k dks fu;fer dj ldsxkA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 3 /uni093F/uni0938/uni0924/g224 /uni092C /uni0930 2009
¼2½ U;k;kf/kdj.k ds d`R;ksa dk fu"iknu %&
¼i½ v/;{k rFkk U;kf;d rFkk iz'kklfud lnL; dh ihB ds }k jk] ;k
¼ii ½ v/;{k }kjk xfBr U;kf;d rFkk iz'kklfud lnL; dh ihB ds }kjk] ;k
¼iii ½ ,sls ekeys] tgk¡ v/;{k mfpr le>s] v/;{k }kjk ukfer ,dy lnL;] ds }kjk( fd;k
tk,xkA
Li"Vhdj.k A— [kaM (iii) esa lUnfHkZr ,dy lnL; ;k rks v/;{k ;k dksbZ vkSj lnL; gks ldrs gSa %
ijUrq ;fn fdlh ,dy lnL; ¼tks v/;{k ugha gSa½ ;k fdlh ihB ¼ftlesa v/;{k lnL; ugha gSa½] ds le{k
fopkjk/khu] ,sls fdlh ekeys esa ftlesa fof/k dk iz' u fufgr gS] rc ,slk ,dy lnL; ;k ihB
vius Lofoosd ls ,d ,slh ihB ftlds lnL; v/;{k gksaxs ds }kjk fopkj.k ds fy, oSls ekeys
dks lqjf{kr dj ldsxkA
¼3½¼d½ tgk¡ fdlh vkosnu dh lquokbZ v/;{k rFkk nks v U; lnL;ksa dh ihB ds }kjk dh x;h gks rFkk
fdlh foUnq ij lnL;ksa ds fopkj fHkUu&fHkUu gksa] rc mDr foUnq dks cgqer fopkj ds vuqlkj fu.khZr fd;k
tk,xkA
¼[k½ ;fn fdlh vkosnu dh lquokbZ nks lnL;ksa dh ,d i hB ds }kjk dh xbZ gks rFkk fdlh foUnq ij
viuh /kkj.kk esa lnL; foHkkftr gksa] og foUnq fu.kZ ; gsrq v/;{k dks lUnfHkZr fd;k tk;sxk tks ;k rks Lo ;a
lquokbZ ,oa U;k;fu.kZ; dj ldsxk ;k fdlh vU; lnL; dk s lquokbZ ,oa U;k;fu.kZ; ds fy, iznÙk djsxk ,oa
,sls U;k;fu.kZ; ij v/;{k ;k lnL;] ftls v/;{k us og foUnq iznÙk fd;k gS] dk fopkj] ml ewy vkns'k esa]
ftlesa /kkj.kk dk erkUrj mBk gS] cgqer fopkj cusxkA
11- U;k;kf/kdj.k ds vkns'k ds iqufoZyksdu dh 'kfDr A— U;k;kf/kdj.k dks vius vkns'k esa dkssbZ
'kqf) djus dh 'kfDr vkSj {ks=kf/kdkj jgsxk %
ijUrq U;k;kf/kdj.k dks vius vkns'k ds iqufoZyksdu ;k iqufoZpkj.k dk rFkk u;k vkns'k ikfjr
djus dh 'kfDr ugha jgsxhA
12- U;k;kf/kdj.k ds vkns'kksa ds mYya?ku ds fy, 'kk fLr A— dksbZ O;fDr U;k;kf/kdj.k }kjk
fuxZr ;k fn, x, lEeu] ck/;rk] funs'k ;k vkns'k dk vuqikyu djus esa tkucw>dj foQy jgrk gS] rks og 6
ekg rd foLrkfjr dkjkof/k ;k 5]000¼ik¡p gtkj½ :Ik, rd ds vFkZnaM ;k nksuksa l]s n.Muh; gksxkA
13- laKku rFkk vijk/kksa dh lquokbZ A— ¼1½ U;k;kf/kdj.k ds }kjk ,rnFkZ izkf/kd`r fdlh
vf/kdkjh }kjk ntZ f'kdk;r ds vHkko esa dksbZ Hkh U; k;ky; /kkjk&12 esa n.Muh; fdlh vijk/k dk laKku ugha
ysxkA
¼2½ izFke Js.kh dk U;kf;d n.Mkf/kdkjh bl /kkjk ds rgr vijk/kksa dh lquokbZ djsxkA
14- vfHkys[k e¡xkus dh U;k;kf/kdj.k dh 'kfDr A— ¼1½ U;k;kf/kdj.k] Lor% ;k vkosnu&i=
feyus ij] bl vf/kfu;e ls lEcfU/kr vf/kfu;eksa@gLrdk sa esa fofgr ewy] vihyh; ;k fjohtuy izkf/kdkj }kjk
fu"ikfnr fdlh dk;Zokgh ds vfHkys[k dks e¡xk ldsxk r Fk mls ,slh dk;Zokgh dh fu;ferrk ;k mlesa fy, x,
fdlh fu.kZ; ;k ikfjr fdlh vkns'k dh ifj'kq)rk] oS/krk ;k vkSfpR; dh tkap dj ldsxk ,oa ;fn U;k;kf/kdj.k
dks ,slk izrhr gksrk gS fd ,slk dksbZ fu.kZ; ;k vkn s'k la'kksf/kr ;k fujLr gksuk pkfg, ;k iqufoZpkj.k ds fy,
lqjf{kr ;k izR;kofrZr dj fn;k tkuk pkfg,] og rnuqlkj vkns'k ikfjr dj ldsxk %
ijUrq U;k;kf/kdj.k vius Lor% iszj.kk ds {ks=kf/kdkj dk iz;ksx vkns'k ds rhu o"kksZa ds ckn dh vof/k
esa ugha djsxk%
ijUrq fdlh {kqC/k i{k ds }kjk nk;j vkosnu i= ij mi& /kkjk ¼1½ ds rgr U;k;kf/kdj.k ds
{ks=kf/kdkj dk iz;ksx rHkh miyC/k jgsxk tc ,slk vko snu vkns'k dh vfHkizekf.kr izfr izkIr
djus ds le; dks NksM+dj] vkns'k dh frfFk ls 90 fnuksa ds vUnj nk;j fd;k x;k gks %
ijUrq] ;g Hkh fd U;k;kf/kdj.k fofgr vof/k O;rhr gks tkus ij Hkh fdlh vkosnu dks izfo"V dj
ldsxk] ;fn og lUrq"V gks fd lEcfU/kr i{kdkj ds }kjk fofgr vof/k esa mls nk;j u dj
ldus dk i;kZIr dkj.k gSA
¼2½ mi&/kkjk ¼1½ ds rgr fdlh O;fDr ds fgrksa ds fo: ) dksbZ vkns'k rc rd ikfjr ugha fd;k tk
ldsxk] tcrd mls lquokbZ dk volj ugha fn;k x;k gksA
15- iVuk mPp U;k;ky;@jkT; ljdkj esa yfEcr dk;Zokfg; ksa dk U;k;kf/kdj.k esa
LFkkukUrj.k A— bl vf/kfu;e dh /kkjk&9 esa mfYyf[kr vf/kfu;eksa@gLrdksa ls lEcfU/kr lkjs okn] tks iVuk
mPp U;k;ky; esa fopkjk/khu gksa ijUrq ftuesa Hkkjr ds lafo/kku ds vuqPNsn&226 rFkk 227 ds rgr nk;j fjV
;kfpdk,¡ 'kkfey ugha gksa] rFkk jkT; ljdkj ds le{k yfEcr okn tks bl vf/kfu;e ds izo`Ùk gksus ds iwoZ l s]
,slk ekurs gq, fd os bl U;k;kf/kdj.k ds {ks=kf/kdkj esa gks ldrs Fks] rFkk ,sls okn tks ;g vf/kfu;e iz o`Ùk
gksus ds ckn blh U;k;kf/kdj.k ds {ks=kf/kdkj esa gk srs] ;FkksDr izo`Ùk gksus dh frfFk ls] U;k;kf/kdj.k esa
LFkkukUrfjr gks tk,axsA
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)] 3 /uni093F/uni0938/uni0924/g224 /uni092C/uni0930 2009
ijUrq ;g Hkh fd vius le{k fdlh fjV dk;Zokgh esa U;k ;fu.kZ; ds fy, yfEcr fookn dks
U;k;kf/kdj.k ds U;k;fu.kZ; ds fy, vUrfjr djus ds fy , iVuk mPp U;k;ky; LorU=
jgsxkA
16- vf/kfu;e dk vU; fof/k;ksa ij vfHkHkkoh gksuk A— bl vf/kfu;e ds izko/kku] rRle; izo`Ùk
fdlh fof/k ;k ijEijk ;k izpyu] ftUgsa fof/k dh vuq' kfDr gks] lafonk ;k fdlh U;k;ky; ;k fdlh vU;
izkf/kdkj ds fu.kZ;] vkKfIr ;k vkns'k esa] bu izko/kkuksa ls vuuqdwy dqN Hkh gksus ds ckotwn] vfHkHkkoh gksaxsA
17- funs'k nsus dh 'kfDr A— jkT; ljdkj bl vf/kfu;e dks izHkkoh djus ds iz;kstu ls ljdkj
ds v/khuLFk fdlh vf/kdkjh] izkf/kdkj ;k O;fDr dks ;Fkksfpr funs'k fuxZr djus esa l{ke gksxhA
18- vf/kdkfjrk dk otZu A— bl vf/kfu;e esa tgk¡ Li"Vr;k vU;Fkk micfU/kr u gks] iVuk mPp
U;k;ky; rFkk Hkkjr ds mPpre U;k;ky; dks NksM+dj dks bZ Hkh U;k;ky; bl vf/kfu;e ;k blds v/;/khu
fufeZr fu;eksa ds rgr fdlh izkf/kdkj }kjk ikfjr fdl h vkns'k ;k fy, x, fu.kZ; dks fujLr] la'kksf/kr ;k
mldh oS/krk dks iz'uxr djus okys ;k U;k;kf/kdj.k ds nk;js esa iM+us okys fdlh ekeys ls lEcfU/kr fdlh
okn ;k dk;Zokgh ij fopkj.k ugha djsxkA
19- ln~Hkko ls fd, x, dk;ksZa dk laj{k.k A— bl vf/kfu;e ds rgr ;k blds v/;/khu fufeZr
fu;eksa ds rgr ln~Hkkouk iwoZd fd, x, ;k fd, tkus d s fy, vHkhfIlr fdlh ckr ds fy, fdlh O;fDr ds
fo:) dksbZ okn] vfHk;kstu ;k vU; dkuwuh dk;Zokfg;k¡ nk;j ugha dh tk,sxhA
20- dfBukb;k¡ nwj djus dh 'kfDr A— ;fn bl vf/kfu;e ds izko/kkuksa dks izHkkoh djus es a dksbZ
dfBukbZ mRiUu gksrh gS] rks jkT; ljdkj fcgkj jkti= esa vkns'k ds }kjk] bl vf/kfu;e ds iz;kstuksa vkSj
izko/kkuksa ds vuuqdwy] ;FkksDr dfBukbZ dks nwj dju s fy, vko';d rFkk mi;qDr izrhr gksus okys izko/kku dj
ldsxhA
21- fu;ekoyh fufeZr djus dh 'kfDr A— bl vf/kfu;e ds lHkh iz;kstuksa ;k fdlh iz;kstu dks
fØ;kfUor djus ds fy, ljdkj vf/klwpuk ds }kjk fu;ekoyh fufEkZr dj ldsxhA
22- fujlu A— bl vf/kfu;e ds izko/kkuksa ds vkyksd esa fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k
,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 v/;k;& xiii ds lEcfU/kr izko/kkuksa dks ,rn~ }kjk fujflr fd;k t krk
gSA
fcgkj&jkT;iky ds vkns'k ls]
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———
3 flrEcj 2009
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1 flrEcj 2009 dks vuqer fcgkj Hkwfe U;k;kf/kdj.k vf /kfu;e] 2009 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]
jktsUnz dqekj feJ]
lfpo A
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 3 /uni093F/uni0938/uni0924/g224 /uni092C /uni0930 2009
(Bihar Act 9, 2009)
The Bihar Land Tribunal Act, 2009
AN
ACT
Preamble :-To make Provisions for The Bihar Land Tribunal.
WHEREAS, disputes relating to land pending before differen t forums in the State of Bihar
are huge in number and the present machinery includ ing Civil Court is over burdened because of
pendency of huge number of disputes relating to land;
WHEREAS , right, title and possession over land is regulate d under various land laws
operating in the State of Bihar;
WHEREAS , the different forums under different land laws ha ve been provided for
adjudication of disputes;
WHEREAS , the State government is faced with complexities arising out of the multiplicity
of adjudicating machinery and delay in the settlement of disputes;
WHEREAS , the State government strives to ensure speedy dis posal of disputes under
various land laws;
WHEREAS , in the absence of a common adjudicatory body, the people of the State are
faced with undue hardship in getting their grievance redressed;
WHEREAS , there is mandate to constitute a tribunal under C hapter XIII of Bihar Land
Reforms (Fixation of Ceiling Area and Acquisition o f Surplus Land) Act, 1961, with such
modification and with such enlargement of jurisdiction as may be deemed expedient;
WHEREAS , the Constitution of India has conferred jurisdict ion under Article 323B on
appropriate legislature, to provide for adjudicatio n or trial by Tribunals, by law, of any dispute,
complaints or offences with respect to all or any of the matters specified in clause (2) with respect
to which such legislature has power to make laws;
WHEREAS , in larger public interest and in the interest of the people of the State, it is
deemed expedient to create a consolidated forum for adjudication of all disputes appertaining to
land in the State of Bihar;
WHEREAS , with a view to provide a common and uniform forum for adjudication of
disputes, it is necessary to create a Tribunal at the highest level in the hierarchy;
BE, it enacted by the legislature of the State of Bih ar in the sixtieth year of Republic of
India, as follows:-
1. Short title, extent and commencement .— (1) This Act may be called the Bihar Land
Tribunal Act, 2009.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as the Government may, by notification,
appoint.
2. Definitions.— In this Act, unless the context otherwise requires , the definitions
provided in the Acts/Manuals referred to in Section- 9 (1) shall prevail.
3. Special Definitions.— In this Act, unless the context otherwise requires :-
( a) "Chairman" means the Chairman of the Bihar Land T ribunal.
( b) "Member" means Member of the Bihar Land Tribunal.
( c) "Tribunal" means Tribunal constituted under Secti on- 4 of this Act.
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4. Constitution of the Bihar Land Tribunal.—- (1) The State Government shall, by
notification in the Official Gazette, constitute for the State a Tribunal called the Bihar Land
Tribunal (hereinafter referred to as the Tribunal) for the purposes of this Act.
(2) The Tribunal shall consist of a Chairman and n ot more than four other Members from
judicial and administrative wing appointed by the State Government.
Provided that the State Government may, by notifica tion in the Official Gazette,
increase or decrease the total number of Members of the Tribunal.
5. Qualifications for appointment of Chairman or other Members .— (1) A person shall
not be qualified for appointment as the Chairman un less he is, or has been, or is qualified to be a
Judge of a High Court, or has practiced as an advocate continuously for not less than twenty years
in Any High Court.
(2) A person shall not be qualified for appointment as a Judicial Member unless he:
(a) is or has been, a District Judge and has held the post in that rank for at least
three years, or has practised as an advocate contin uously for not less then
fifteen years.
(b) is qualified to be appointed as a Judge of a High Court.
(3) A person shall not be qualified for appointmen t as an Administrative Member unless
he:
(a) has held the post of Member/ Additional Member, Bo ard of Revenue, Bihar,
or
(b) has held the post not below the rank of Principal Secretary/ Secretary to the
Govt. of Bihar and has dealt with Land Reforms matters during his services in
the Bihar Government in the capacity of Appellate/ Revisional Authority:
for a period of not less than one year in either ( a) or (b), in the aggregate.
(4) Any vacancy in the office of the Chairman or an y Member shall be filled by the
Government in accordance with the provisions of this Act.
6. Terms and conditions of the service of Chairman and Members .— (1) No person shall
be appointed or shall continue in the office of the Chairman and Member if he has attained the
age of seventy years. The terms of the Chairman and the Members shall be five years or till they
attain the age of 70, whichever is earlier.
(2) There shall be paid to the Chairman and the Members such salaries and allowances as
may be prescribed.
(3) The other terms and conditions of the service of the Chairman and Members shall be
such as may be prescribed.
7. Resignation and removal .— (1) The Chairman or other Member may, by notice in
writing under his hand addressed to the State Government resign his office.
Provided that the Chairman or other Member shall, u nless he is permitted by the State
Government to relinquish his office sooner, continu e to hold office until the
expiry of three months from the date of receipt of such notice or until a person
duly appointed as his successor enters upon his off ice or until the expiry of his
term of office, whichever is the earliest.
(2) The Chairman or any other Member shall not be removed from his office except by an
order made by the State Government on the ground of proved misbehavior or incapacity after an
enquiry made by a Judge of the High Court in which such Chairman or other Member had been
informed of the charges against him and given a reasonable opportunity of being heard.
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 3 /uni093F/uni0938/uni0924/g224 /uni092C /uni0930 2009
(3) The State Government may, by rules/instructions regulate the procedure for the
enquiry of misbehavior or incapacity of the Chairma n or other Member referred to in sub -
section (2).
8. Staff of the Tribunal .— (1) The State Government shall determine the natu re and
categories of the officers and other employees required to assist the Tribunal in the discharge of
its functions and provide the Tribunal with such o fficers and other employees as it may
think fit.
(2) The officers and other employees of the Tribun al shall discharge their functions
under the general superintendence of the Chairman.
(3) The salaries and allowances and conditions of service of the officers and other
employees of the Tribunal shall be such as may be s pecified by rules made by the State
Government.
9. Powers of the Tribunal .— (1) The Tribunal shall have the power to entertain any
application against the final order passed by the A ppropriate Authorities under the Acts/Manuals,
mentioned below, within 90 days of such an order pr ovided no other forum of appeal or revision
against the order passed is provided in that Act/ Manuals:
(i) The Bihar Land Reforms (Fixation of Ceiling Area a nd Acquisition of Surplus
Land) Act, 1961
(ii) The Bihar Land Reforms Act, 1950
(iii) The Bihar Tenancy Act, 1885
(iv) The Bihar Consolidation of Holdings and Prevention of Fragmentation Act,
1956
(v) The Bihar Tenants' Holdings (Maintenance of Record s) Act, 1973
(vi) The Bihar Bhoodan Yagna Act, 1954
(vii) The Bihar Privileged Persons Homestead Tenancy Act , 1947
(viii) The Bihar Government Estates Manual, 1953
(ix) The Bihar Settlement Manual
It shall be open to the State Government to add or remove any Law/ Manual in or from
the list hereinfore mentioned.
(2) In addition, the Tribunal shall decide any cas e transferred to it by the Government of
Bihar or by the Hon'ble High Court of Judicature at Patna with regard to any other revenue or
land reforms Law/ Manual for the time being in force.
(3) The Tribunal shall have powers vested in the C ivil Court under the Code of Civil
Procedure, 1908 (Act V of 1908) including the power to recommend to punish for Contempt of
Court.
10. Procedure of the Tribunal .— (1) Subject to the provisions of the Act or any r ule
made thereunder, the Tribunal may, by order, regulate its practice and procedure.
(2) The functions of the Tribunal shall be discharged:-
(i) by a bench consisting of the Chairman and Judicia l and Administrative
Member, or
(ii) by a bench consisting of Judicial and Administrat ive Member constituted
by the Chairman; or
(iii) by a single Member, nominated in this behalf by t he Chairman, in such
cases, as he deems fit.
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Explanation .— The single Member referred to in clause (iii) may b e either the Chairman or
any other Member:
Provided that if any case, which comes up before a single Member (who is not the
Chairman) or a bench (of which the Chairman is not a member) involves a question
of law, such single Member or bench in his or its d iscretion reserve such case for
decision by a bench of which the Chairman shall be a member.
(3)(a) Where an application is heard by a bench consist ing of the Chairman and two
other Members and the Members differ in opinion on any point, the point shall be decided in
accordance with the opinion of the majority.
(b) Where an application is heard by a bench consisti ng of two Members and the
Members are divided in their opinion on any point, the point shall be referred for decision to the
Chairman who may either himself hear and adjudicate or may assign it to any other Member to
hear and adjudicate and on such adjudication the vi ew of the Chairman or Member to whom the
Chairman has assigned the point shall form majority view alongwith original order wherein
difference of opinion has arisen.
11. Power to review the order of the Tribunal.— The Tribunal shall have the power and
jurisdiction to make any correction in its order.
Provided, the tribunal shall not have the power to review and reconsider its order and
pass a fresh order.
12. Penalty for the contravention of the orders of the Tribunal.— Any person who
wilfully fails to comply with any summons, requirement, direction or order issued or made by the
Tribunal, shall be punishable with imprisonment for a term which may extend to six months or
with fine which may extend to five thousand rupees or both.
13. Cognizance and trial of offences .— (1) No Court shall take cognizance of an
offence punishable under section -12, save on a complaint made by any officer empowered by
the Tribunal in this behalf.
(2) A Judicial Magistrate of the first class shall try an offence under this section.
14. Power of the Tribunal to call for record .— (1) The Tribunal may, on its own
motion or on an application, call for and examine a ny record of any proceedings disposed off by
an original, appellate or revisional authority prescribed in the respective laws/manuals covered by
this Act to satisfy itself as to the regularity of such proceeding or correctness or legality or
propriety of any decision taken or order passed the rein, and if, in any case, it appears to the
Tribunal that any such decision or order should be modified, annulled, or remitted for
reconsideration, it may pass order accordingly:
Provided that the Tribunal shall not exercise its s uo motu jurisdiction beyond the period
of three years from the order;
Provided that the exercise of jurisdiction by the T ribunal under sub-section (1) on an
application filed by any aggrieved party shall be a vailable only when such
application is preferred within 90 days from the order excluding the time taken in
obtaining certified copy of the order;
Provided further that the Tribunal may admit an app lication after the expiration of the
prescribed period if it is satisfied that the party concerned had sufficient cause for
not presenting it within such period.
(2) No order prejudicial to any person shall be pas sed under sub-section (1) unless such
person has been given an opportunity of being heard.
15. Transfer of proceedings pending in Patna High Court /State Government to the
Tribunal .— All cases connected with the Acts/Manuals dealt wi th under Section- 9 of this Act
10 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 3 /uni093F/uni0938/uni0924/g224 /uni092C /uni0930 2009
and pending in the High Court of Judicature at Patn a but excluding writ petitions filed under
Articles 226 and 227 of the Constitution of India a nd cases pending with the State Government,
immediately before the commencement of this Act, as could have been within the jurisdiction of
such Tribunal, and cases arising after the commence ment of this Act, as would have been within
the jurisdiction of such Tribunal, shall stand tran sferred to the Tribunal with effect from the said
date of commencement :
Provided further that it shall be open to the High Court of Judicature at Patna to remit
the dispute pending adjudication in any writ proceeding before it for adjudication
by the Tribunal.
16. Act to override other laws.— The provisions of this Act shall have effect
notwithstanding anything inconsistent therewith con tained in any other law for the time being in
force, or any customs or usage having the force of law or contract or judgment, decree or order of
a court or any other authority.
17. Power to give directions.— For the purpose of giving effect to the provisions of this
Act, it shall be competent for the State Government to issue such directions as they may deem fit
to any officer, authority or person subordinate to the Government.
18. Bar of Jurisdiction .— Save as otherwise expressly provided in this Act, no court,
except the Patna High Court and the Supreme Court o f India, shall entertain any suit, or other
proceeding to set aside, or modify or question the validity of an order or decision passed or taken
by an authority under this Act or any rules made th ereunder or in respect of any matter falling
within the scope of the Tribunal.
19. Protection of action taken in good faith.— No suit, prosecution or other legal
proceedings shall be instituted against any person for anything which is in good faith done or
intended to be done.
20. Power to remove difficulties.— If any difficulty arises in giving effect to the
provisions of this Act, the Government may, by an o rder in the Bihar Gazette, make such
provisions not inconsistent with the purposes or pr ovisions of this Act as appear to them to be
necessary or expedient to remove the difficulty.
21 . Power to make rules .— The Government may, by notification, make rules fo r
carrying out all or any of the purposes of this Act.
22. Repeals .— In view of the provisions of this Act the related provisions of Chapter-
XIII of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act,
1961 are hereby repealed.
By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to the Government.
————
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/g466/uni092C/uni0939/uni093E/uni0930, प/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942क/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण) 466-571 +400-/uni0921/g5470/uni091F/g5470पी0/uni0964
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