/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
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22 22 22 22 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 1931 1931 1931 1931 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni09020 0 0 0 /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E 11 1190 90 90 90)) )) /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E, , , , /uni092E/uni0902/uni0917/uni0932/uni0935/uni093E/uni0930 /uni092E/uni0902/uni0917/uni0932/uni0935/uni093E/uni0930 /uni092E/uni0902/uni0917/uni0932/uni0935/uni093E/uni0930 /uni092E/uni0902/uni0917/uni0932/uni0935/uni093E/uni0930, , , , 12 12 12 12 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 /uni092E/uni0908 2009 2009 2009 2009
fof/k foHkkx
———
vf/klwpuk,a
12 ebZ 2009
la[;k&,y0th01&02@2009@yst&20 —fcgkj fo/kku eaMy dk fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 27 ekpZ] 2009 dks vuqefr ns pqds gSa] blds }kjk loZ &lk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gS%&
fcgkj&jkT;iky ds vkns'k ls
jktsUnz dqekj feJ]
lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F , (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 12 /uni092E/uni0908 2009
¼fcgkj vf/kfu;e 4] 2009½
fcgkj lgdkjh lkslkbVh ¼la'kks/ku½ vf/kfu;e] 2009
fcgkj lgdkjh lkslkbVh vf/kfu;e] 1935 ds la'kks/ku ds fy, vf/kfu;e
izLrkouk %& pw¡fd] ;g jkT; ljdkj dh izkFkfedrk gS fd og vf/klw fpr lgdkjh lkslkbVh]
ftls fcgkj ds jkti= esa izdkf'kr fd;k x;k gS dk fuo kZpu izkf/kdkj ftls bl vf/kfu;e ds rgr
fucaf/kr lgdkjh lkslkbVh ds izcU/k lfefr ds fuokZpu ds lapkyu ds fy, cuk;k x;k gks ds }kjk
lapkfyr gksxk] rkfd bUgsa iztkrkaf=d :i ls vfr lq'kkflr vkSj fuokZpu dh izfØ;k dks vfrikjn'khZ cuk;k
tk ldsA
rFkk pw¡fd] ;g ck/;dkjh gS fd vf/klwfpr lgdkjh lks lkbVh dk fuokZpu vf/klwpuk dh frfFk ls
Ng ekg ds vUnj izkf/kdkj ls djk;k tk,xk vkSj ftldk foLrkj vxys Ng ekg rd fd;k tk ldsxk
dks dfri; dkj.kksa ;Fkk iSDlksa ds iquxZBu dh izfØ;k esa foyEc gksus ,oa vjktif=r deZpkjh ds gM+rky
ds dkj.k ernkrk lwph ds fuekZ.k esa foyEc gksus ds dkj.k iwjk ugha fd;k tk ldk gSA blds vfrfjDr
lEHkkfor yksd lHkk dk pquko] ftldh izfØ;k ebZ] 2009 esa iw.kZ gksuk lEHkkfor gS] ds dkj.k fu/kkZfjr
vof/k esa pquko lEikfnr djk;k tkuk lEHko ugha gks ldsxkA
rFkk pw¡fd] vf/klwfpr lgdkjh lkslkbVh dk fuokZpu] izkf/kdkj ls djkus gsrq vkSj le; dh
vko';drk gSA
rFkk pw¡fd] fcgkj lgdkjh lkslkbVh vf/kfu;e] 1935 e sa bl izk;kstukFkZ la'kks/ku djuk vko';d
gS(
Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kku e.My }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj izkjEHkA&¼1½ ;g vf/kfu;e fcgkj lgdkjh lkslkbVh ¼la'kks/ku½
vf/kfu;e] 2009 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izo`Ùk gksxkA
2- fcgkj lgdkjh lkslkbVh vf/kfu;e] 1935 dh /kkjk&14 d dk izfrLFkkiuA&bl
vf/kfu;e dh /kkjk&14d dh ^^mi&/kkjk ¼3½** dks fuEufyf[kr }kjk izfrLFkkfir fd;k tk,xk%&
^^bl vf/kfu;e dh /kkjk&14 dh mi&/kkjk ¼9½ rRlEcfU/kr v/khu fu;ekoyh ,oa fucaf/kr lkslkbVh
ds mi&fof/k;ka ds izko/kku ds gksrs gq, lgdkjh lksl kbVh ds oxZ ;k oxks± ds izcU/k lfefr dk fuokZpu
bl /kkjk dh vf/klwfpr mi&/kkjk ¼1½ ds rgr~ izFke vf /klwpuk dh frfFk ls Ng ekg ds vUnj gksxk]
vkSj ftls ,slh vf/klwpuk ds jktdh; xtV esa izFke iz dk'ku dh frfFk ls vuf/kd nks o"kks± rd mi;qDr
dkj.kksa ds lkFk] izR;sd Ng ekg ds fy, foLrkfjr fd;k tk ldsxkA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
12 ebZ 2009
la[;k&,y0th01&02@2009@yst&21
—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj egkefge jkT; iky
}kjk fnukad 27 ekpZ] 2009 dks vuqer fcgkj lgdkjh lkslkbVh ¼la'kks/ku½ vf/kfu;e] 2009 dk fuEufyf[kr
vaxszth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds } kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku
ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F, (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 12 /uni092E/uni0908 2009
[Bihar Act 4, 2009]
BIHAR CO-OPERATIVE SOCIETY (AMENDMENT) Act, 2009
AN
ACT
TO AMEND THE BIHAR CO-OPERATIVE SOCIETY ACT , 1935
Preamble:- Where it is priority of the Government to conduct t he election of Notified
Society published in the Official Gazette by an aut hority, created for the purpose of conduct of
election to the managing committee of registered so cieties under this Act and to make them more
democratically well governed with more transparency of the conduct of election process.
A ND WHEREAS , it is mandatory to get the election of notified s ocieties conducted by an
authority within six months from such notification which may further be extended for a period of
six months could not be completed on account of var ious factors such as prolongment of
reorganisation process and strike of non-gazetted e mployees leading to delay in preparation of
Voter List. Besides this, due to the proposed Lok S abha Election, whose process is likely to be
completed in May, 2009 and as such the election is not possible to be completed in the stipulated
time.
A
ND W HEREAS , it was necessary to have more time to get the ele ction of notified
societies conducted by an authority.
A
ND WHEREAS , it is necessary to bring out certain amendment to the Bihar
Co-operative Societies Act, 1935.
Be it enacted by the Legislature of the State of B ihar in the sixtieth year of Republic of
India as follows:-
1. Short title, extent and commencement.- (1) This Act may be called the Bihar Co-
operative Societies (Amendment) Act, 2009.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Substitution of Section-14A of the Bihar Co-operati ve Societies Act, 1935.— The "sub-
section (3)" of Section-14A of the said Act shall be substituted by the following:-
"Not withstanding anything contained in the sub-se ction (9) of the Section-14 of this Act,
rules made thereunder and the bye-laws of the regis tered society, the election of the managing
committee of the class or classes of the registered societies notified under sub-section (1) shall be
held within six months from the date of such notification and which may further be extended with
due reason for a term of six months at a time but n ot exceeding two years from the date of first
publication of such notification in the official gazette.
By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to Government of Bihar.
————
/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) 190 -571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964 Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.