/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928म/uni0938/uni0902/g201म /uni092F/uni093Eमपी0/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091F
अ/uni0938/uni093E/uni0927/uni093E/uni0930णमअ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930णमअ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930णमअ/uni0902क अ/uni0938/uni093E/uni0927/uni093E/uni0930णमअ/uni0902क
/g466/uni092C/uni0939/uni093E/uni0930म/uni0938/uni0930क/uni093E/uni0930म/g430/uni093E/uni0930/uni093Eम/u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930म/uni0938/uni0930क/uni093E/uni0930म/g430/uni093E/uni0930/uni093Eम/u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930म/uni0938/uni0930क/uni093E/uni0930म/g430/uni093E/uni0930/uni093Eम/u0942क/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930म/uni0938/uni0930क/uni093E/uni0930म/g430/uni093E/uni0930/uni093Eम/u0942क/uni093E/uni093F/uni0936/uni0924
19म 19म 19म 19मम/uni093Eघ म/uni093Eघ म/uni093Eघ म/uni093Eघमम मम1931 1931 1931 1931मम मम(( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00मम ममपप पप/uni091F/uni0928/uni093Eम /uni091F/uni0928/uni093Eम /uni091F/uni0928/uni093Eम /uni091F/uni0928/uni093Eम93 93 93 93)म )म )म )ममम मम प प पप/uni091F/uni0928/uni093E/uni091F/uni0928/uni093E/uni091F/uni0928/uni093E/uni091F/uni0928/uni093E,म ,म ,म ,म/uni0938ोमव/uni093E/uni0930 /uni0938ोमव/uni093E/uni0930 /uni0938ोमव/uni093E/uni0930 /uni0938ोमव/uni093E/uni0930,,,,मम मम8म 8म 8म 8म/uni092B/uni0930व/uni0930/g547/uni092B/uni0930व/uni0930/g547/uni092B/uni0930व/uni0930/g547/uni092B/uni0930व/uni0930/g547मम मम20 20 20 2010 10 10 10मम मम
fof/k foHkkx
———
vf/klwpuk,a
8 Qjojh 2010
laŒ ,yŒthŒ&1&01@2009@yst% 11 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e]
ftlij jk"Vªifr fnukad 21 tuojh 2010 dks vuqefr ns pqdsa gSa] blds }kjk loZlk/kj.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
2 /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 8म /uni092B/uni0930व/uni0930/g547म 2010
[fcgkj vf/kfu;e 5] 2010 ]
fcgkj fo'ks"k U;k;ky; vf/kfu;e] 2009
izLrkouk %& vijk/kksa ds dfri; oxZ ds Rofjr fopkj.k ds fy, rFkk vUrxzLr lEifÙk ds vf/kgj.k
¼tCrh½ ds fy, fo'ks"k U;k;ky;ksa ds xBu gsrq mica/k djus ds fy, vf/kfu;eA
pw¡afd] fcgkj jkT; esa lkoZtfud inksa dks /kkj.k dj us okys O;fDr;ksa] tks Hkz"Vkpkj fuokj.k vf/kfu;e]
1988 dh /kkjk&2¼x½ ds varxZr yksd lsod Hkh gSa] esa Hkz"Vkpkj dh O;kfIr ekuh tkrh gS ;
vkSj pw¡fd] ljdkj dks ;g fo'okl djus ds i;kZIr dkj .k gS fd lkoZtfud inksa dks /kkj.k dj pqds ;k
/kkj.k dj jgs O;fDr;ksa dh cM+h la[;k tks Hkz"Vkpkj fuokj.k vf/kfu;e] 1988 dh /kkjk&2¼x½ ds vFkZ varxZ r
yksd lsod Hkh gSa] vdwr lEifÙk Hkz"V ek/;eksa ls vftZr dj yh gS tks muds vk; ds Kkr lzksrksa ls vlaxr gS ;
vkSj pw¡fd] ,sls Hkz"V vkpj.k esa lafyIr O;fDr;ksa dks vfHk;ksftr djuk] muds }kjk voS/k <ax ls vftZr
vkfLr;ksa dks vf/kg`r djuk jkT; dk nkf;Ro gS;
vkSj pw¡fd] fo'ks"k U;k;k/kh'kksa ds oÙkZeku U;k;k y;ksa ls mu vfHk;kstuksa ds Rofjr lekiu dh ;qfDr;qD r
:i ls vk'kk ugha dh tk ldrh vkSj lalnh; yksdra= rFk k Hkkjr lafo/kku }kjk ;k mlds v/khu l`ftr
laLFkkuksa ds dq'ky dk;Z lapkyu ds fy, ;g vfuok;Z g S fd mi;qZDr vijkf/k;ksa dk fopkj.k Hkjld 'kh?kzrk ls
dh tk; ;
vkSj pw¡fd] mDr iz;kstu ds fy, ;g vko';d gS fd fo' ks"k U;k;ky;ksa dh LFkkiuk ,sls O;fDr;ksa dh
v/;{krk esa dh tk; tks l= U;k;k/kh'k@vij l= U;k;k/k h'k gksa ;k jgs gksa vkSj ;g Hkh lehphu gS fd dqN
izfØ;kRed ifjorZu fd;s tk,a ftlls fd ftu O;fDr;ksas dk fopkj.k fd;k tkuk gS muds nks"kh gksus ;k funks Z"k
gksus dk vfUre vo/kkj.k esa] _tq fopkj.k ds vf/kdkj esa gLr{ksi fd;s fcuk] ifjgk;Z foyac dks nwj fd;k tk; ;
Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kku&eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
v/;k;& I
çkjafHkdA
1- laf{kIr uke] foLrkj ,oa vkjEHkA& ¼1½ ;g vf/kfu;e fcgkj fo'ks"k U;k;ky; vf/kfu;e] 200 9
dgk tk ldsxkA
¼2½ ;g laiw.kZ fcgkj jkT; esa ykxw gksxkA
¼3½ ;g rqjr ço`Ùk gksxkA
2- ifjHkk"kk,¡A&bl vf/kfu;e esa] tc rd lanHkZ esa vU;Fkk visf{kr u gks %&
¼d½ ^^vf/kfu;e** ls vfHkizsr gS] Hkz"Vkpkj fuokj.k vf/kfu;e] 1988 ;
¼[k½ *^izkf/kÑr inkf/kdkjh** ls vfHkizsr gS fcgkj o fj"B U;kf;d lsok dk ,slk dksbZ lsokjr
inkf/kdkjh tks l= U;k;k/kh'k@vij l= U;k;k/kh'k gks ;k jgk gks vkSj ftls /kkjk&13 ds
iz;kstukFkZ mPp U;k;ky; dh lgefr ls jkT; ljdkj }kjk uke fufnZ"V fd;k tk; ;
¼x½ ^^lafgrk** ls vfHkizsr gS naM izfØ;k lafgrk] 19 73 ; (2 of 1974)
¼?k½ vijk/k ds laca/k esa ^^?kks"k.kk** ls vfHkizsr gS ,sls vijk/k ds laca/k esa /kkjk&5 ds v/khu dh x bZ
?kks"k.kk ;
¼³½ ^^vijk/k** ls vfHkizsr gS vkijkf/kd vopkj dk vi jk/k] tks vf/kfu;e dh /kkjk&13¼1½¼³½ ds
v/khu Lora= :i ls ;k vf/kfu;e (49 of 1988) ds fdlh vU; micU/k ;k Hkkjrh; n.M
lafgrk ds fdlh micU/k ds lkFk la;qDr :i ls ykxw fd;s tkus ;ksX; gks ;
¼p½ ^^fo'ks"k U;k;ky;** /kkjk&3 ds v/khu LFkkfir fo 'ks"k U;k;ky; ; vkSj
¼N½ blesa iz;qDr fdUrq vifjHkkf"kr 'kCnksa ,oa vfHk O;fDr;ksa ls Øe'k% ogh vfHkizsr gksaxs tks muds
fy, lafgrk ;k vf/kfu;e esa fn;s x;s gksaA
v/;k;& II
fo'ks"k U;k;ky;ksa dh LFkkiuk
3- fo'ks"k U;k;ky;ksa dh LFkkiukA & ¼1½ vijk/k ds Rofjr fopkj.k ds iz;kstukFkZ jkT; ljd kj]
vf/klwpuk }kjk] ;Fkk ;Fks"V la[;k esa U;k;ky;ksa dh LFkkiuk djsxh ftUgsa fo'ks"k U;k;ky; dgk tk;xkA
¼2½ fo'ks"k U;k;ky; dh v/;{krk iVuk mPp U;k;ky; dh lgefr ls jkT; ljdkj }kjk uke fufnZ"V
U;k;k/kh'k }kjk dh tk;xhA
¼3½ ,slk dksbZ Hkh O;fDr fdlh fo'ks"k U;k;ky;ksa ds U;k;k/kh'k ds :i esa uke fufnZ"V fd, tkus ds fy,
vfgZr ugh gksxk tcrd fd og fcgkj ofj"B U;kf;d lsok dk lnL; u gks vkSj tks jkT; esa l=
U;k;k/kh'k@vij l= U;k;k/kh'k u gks ;k u jgk gksA
4- fo'ks"k U;k;ky;ksa }kjk ekeyksa dk laKkuA& fo'ks"k U;k;ky; ,sls ekeyksa dk laKku ysxk vkSj
mudk fopkj.k djsxk tks mlds le{k lafLFkr fd;k tk, ;k /kkjk&10 ds v/khu mls varfjr fd;k tk,A
3
/g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम(अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)]म8म/uni092B/uni0930व/uni0930/g547म2010म
5- bl vf/kfu;e ds v/khu fopkj fd;s tkus okys ekeyks a dh ?kks"k.kkA & ¼1½ ;fn jkT; ljdkj
dh jk; esa çFke n`"V;k lk{; gks fd fcgkj jkT; esa yksd in /kkj.k djus okys ;k /kkj.k dj pqds fdlh O;fDr]
tks Hkz"Vkpkj vf/kfu;e] 1988 dh /kkjk&2¼x½ ds vFkZ ds vUrxZr yksdlsod gks] }kjk vfHkdfFkr vijk/k fd;k
x;k gks rks jkT; ljdkj ,sls gjsd ekeys esa] ftlesa mldh mi;qZDr jk; gks] ml vk'k; dh ?kks"k.kk djsxhA
¼2½ ,slh ?kks"k.kk dks fdlh U;k;ky; esa ç'uxr ugha fd;k tk;xkA
6- ?kks"k.kk dk çHkkoA& ¼1½,slh ?kks"k.kk dh tkus ij] lafgrk ;k rRle; ço`Ù k fdlh vU; fof/k esa
fdlh ckr ds gksrs gq, Hkh] ml vijk/k dh ckcr dksbZ vfHk;kstu fdlh fo'ks"k U;k;ky; esa gh lafLFkr fd;k
tk;xkA
¼2½ tgk¡ /kkjk&5 ds v/khu dh xbZ ?kks"k.kk ml vijk/k ls lEc) gks ftldh ckcr igys gh vfHk;kstu
lafLFkr fd;k tk pqdk gks rFkk blls lacaf/kr dk;Zokg h bl vf/kfu;e ds v/khu fo’ks"k U;k;ky; ls fHkUu fdl h
U;k;ky; esa yafcr gks ogk¡ bl vf/kfu;e ds vuqlkj] v ijk/k ds fopkj.k ds fy, ,slh dk;Zokgh] rRle; ço`Ùk
fdlh vU; fof/k esa vUrfoZ"V fdlh ckr ds gksrs gq, H kh] bl vf/kfu;e ds v/khu fo'ks"k U;k;ky; esa vUrfjr gks
tk,xhA
7- vijk/kksa ds fopkj.k ds laca/k esa fo'ks"k U;k;k y;ksa dh vf/kdkfjrkA & fo'ks"k U;k;ky; dks
ml vijk/k ds fd, tkus ds fy, vfHkdfFkr fdlh O;fDr dk fopkj.k djus dh vf/kdkfjrk gksxh ftldh ckcr
/kkjk&5 ds v/khu eq[; vkjksih] nq"çsjd ;k "kM~;a=dÙ kkZ ds :i esa ?kks"k.kk dh xbZ gks rFkk mu lHkh dk mlds
lkFk la;qDr :i ls fopkj.k lafgrk ds vuqlkj ,d gh fopkj.k esa fd;k tk ldrk gSA
8- fo'ks"k U;k;ky;ksa dh çfØ;k vkSj 'kfDr;k¡A & ¼1½ ,sls ekeyksa ds fopkj.k esa fo'ks"k U;k;ky;
eftLVsªV ds le{k okjaV okys ekeyksa ds fopkj.k ds fy, lafgrk esa fofgr çfØ;k dk ikyu djsxkA
¼2½ bl vf/kfu;e esa Li"Vr% ;Fkk micaf/kr ds flok;] lafgrk vkSj Hkz"Vkpkj fuokjd vf/kfu;e] 1988
(49 of 1988) ds mica/k] tgk¡ rd os bl vf/kfu;e ds mica/kksa ds vlaxr u gksa] fo'ks"k U;k;ky; dh
dk;Zokgh ij ykxw gksaxs rFkk mDr mica/kksa ds ç;kstukFkZ fo’ks"k U;k;ky; ds le{k vfHk;kstu lapkfyr djus okys
O;fDr yksd vfHk;kstd ekus tk,axsA
¼3½ fo'ks"k U;k;ky;] mlds }kjk fdlh O;fDr dks nks"k fl) Bgjk, tkus ij] mls ml vijk/k] ftlds
fy, ,slk O;fDr nks"kfl) Bgjk;k x;k gks] ds fy, fof/ k }kjk tks Hkh naM çkf/kÑr gks mldk n.Mkns'k ikfjr
dj ldsxkA
9- fo'ks"k U;k;ky;ksa ds vkns'kksa ds fo:) vihyA& ¼1½ lafgrk esa fdlh ckr ds gksrs gq, Hkh] fo'ks"k
U;k;ky; ds fdlh fu.kZ; vkSj n.Mkns'k ds fo:) mPp U; k;ky;] iVuk esa rF;ksa ,oa fof/k nksuksa vk/kkj ij]
vihy dh tk;xhA
¼2½ ;Fkk mi;qZDr ds flok;] fo'ks"k U;k;ky; ds fdlh fu.kZ;] n.Mkns'k ;k vkns'k ds fo:) fdlh
U;k;ky; esa dksbZ vihy vFkok iqujh{k.k lafLFkr ugha gksxkA
¼3½ bl /kkjk ds v/khu gjsd vihy fo’ks"k U;k;ky; ds fu.kZ; vkSj n.Mkns'k dh rkjh[k ls rhl fnuksa
ds Hkhrj dh tk,xh ijUrq] mPp U;k;ky; mDr rhl fnuksa dh lekfIr ds i'pkr~ Hkh vihy Lohdkj dj ldsxk]
;fn vfHkfyf[kr fd, tkus okys dkj.kksa ls mldk lek/k ku gks tkrk gks fd vihykFkhZ dks fu/kkZfjr vof/k ds
Hkhrj vihy ugha djus dk i;kZIr dkj.k FkkA
10- ekeyksa dk vUrj.kA & bl vf/kfu;e ds vU; mica/kksa ds gksrs gq, Hkh] mPp U;k;ky; iVuk]
ekeyksa dks ,d fo'ks"k U;k;ky; ls nwljs fo'ks"k U;k;ky; esa vUrfjr dj ldsxkA
11- fdlh fopkj.k dks LFkfxr djus ds fy, fo'ks"k U;k ;ky; dk vkc) ugha gksukA & ¼1½
fo'ks"k U;k;ky; fdlh fopkj.k dks fdlh ç;kstu ls rcr d LFkfxr ugha djsxk tcrd fd] mldh jk; esa rFkk
vfHkfyf[kr fd, tkus okys dkj.kksa ls] U;k; ds fgr esa ,slk LFkxu vko';d u gks]
¼2½ fo'ks"k U;k;ky; ekeys ds fopkj.k dks] ;FkkfLFkf r] blds lafLFkr fd, tkus vFkok varj.k dh
rkjh[k ls ,d o"kZ ds Hkhrj fuiVkus dk ç;kl djsxkA
12- vius iwoZorhZ }kjk vfHkfyf[kr lk{; ij ihBklhu U ;k;k/kh'k dkjZokbZ dj ldsxkA
&fo'ks"k U;k;ky; esa ihBlhu gksus ds fy, /kkjk&3 ds v/khu fu;qDr dksbZ U;k;k/kh'k vius iwoZorhZ ;k iwoZ ofrZ;ksa
}kjk vFkok vius iwoZorhZ ;k iwoZofrZ;ksa }kjk vkaf'kd :i ls rFkk vkaf’kd :i ls vius }kjk vfHkfyf[kr lk{; ds
vk/kkj ij dkjZokbZ dj ldsxkA
4 /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 8म /uni092B/uni0930व/uni0930/g547म 2010
v/;k; III
laifÙk dk vf/kgj.k
13- vf/kgj.k ds fy, vkosnuA & ¼1½ tgk¡ çFke nz"V;k lk{; ds vk/kkj ij jkT; ljdkj d ks
fo'okl djus dk dkj.k gks fd yksd ¼lkoZtfud½ in /kkj .k dj pqds ;k /kkj.k dj jgs fdlh O;fDr us vijk/k
fd;k gS vkSj og yksd lsod gks ;k jgk gks rks fo'ks" k U;k;ky; us vijk/k dk laKku fy;k gks ;k uk fy;k gk s]
jkT; ljdkj bl vf/kfu;e ds v/khu yksd vfHk;kstd dks çkf/kÑr inkf/kdkjh ds le{k ml /ku vkSj vU;
laifÙk] tks jkT; ljdkj ds fo'okl esa mDr O;fDr }kjk vijk/k ds tfj, mikIr fd;k x;k gks] ds vf/kgj.k gsrq
vkosnu djus ds fy, çkf/kÑr dj ldsxhA
¼2½ mi&/kkjk ¼1½ ds v/khu vkosnu&
¼d½ ,d ;k vf/kd 'kiFk&i=ksa ds lkFk gksxk] ftlesa m u vk/kkjksa dk mYys[k gksxk ftu ij ;g
fo'okl fd;k x;k gks fd mDr O;fDr us vijk/k fd;k gS rFkk ml /ku dh jde vkSj vU;
laifÙk dk ewY;] ftlds fy, ;g fo'okl fd;k x;k gks fd vijk/k ds ek/;e ls mikIr fd;k
x;k gS] vkSj
¼[k½ ,sls fdlh /ku ,oa vU; laifÙk dh rRle; vofLFkfr ds laca/k esa miyC/k dksbZ lwpuk Hkh
vUrfoZ"V gksxh rFkk ;fn vko';d gks rks] bl lanHkZ e sa lqlaxr le>h tkus okyh vU;
fof'kf"V;ka Hkh nh tk,axhA
14- vf/kgj.k ds fy, uksfVlA & ¼1½ bl vf/kfu;e dh /kkjk&13 ds v/khu dksbZ vkosnu ç kIr gksus
ij] çkf/kÑr inkf/kdkjh uksfVl esa ;FkkfofufnZ"V le; ] tks lkekU;r% rhl fnuksa ls de dh ugha gksxh] ds
vUrxZr vkdj viuh vk;] miktZu ;k vkfLr;ksa dk og lzk sr~] ftlds }kjk ;k ftlds ek/;e ls mlus ,slk /ku
;k laifÙk vftZr dh gS] ftl lk{; ij og fuHkZj djrk g S rFkk vU; lqlaxr lwpuk vkSj fof'kf"V;k¡ nsus vkSj
;g dkj.k crkus dk fd D;ksa ugha ,slk lkjk ;k dksbZ /ku ;k laifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr f d;k
tkuk ?kksf"kr fd;k tk;] rFkk D;ksa ugha mUgsa jkT; ljdkj }kjk vf/kx`fgr dj fy;k tk; ls lacaf/kr uksfVl
ml O;fDr ¼blesa blds ckn çHkkfor O;fDr ds :i esa fu fnZ"V½ dks rkfey djsxk ftlds laca/k esa vkosnu fd;k
x;k gksA
¼2½ tgk¡ mi&/kkjk ¼1½ ds v/khu fdlh O;fDr dks nh xb Z uksfVl esa fdlh /ku ;k laifÙk ;k nksuksa dks
,sls O;fDr ds fufeRr fdlh vU; O;fDr }kjk /kkj.k fd; s tkus dk fofuns'k gks ogk¡ uksfVl dh çfr ,sls vU;
O;fDr dks Hkh rkfey dh tk;xhA
¼3½ mi&/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] izH kkfor O;fDr ;k jkT; ljdkj }kjk izkf/kd`r O;fDr
ds le{k vfHkfyf[kr djk;s x;s lk{;] lwpuk vkSj fof'k f"V;k¡ fo'ks"k U;k;ky; ds le{k fopkj.k esa [k.Mu fd ;s
tkus ;ksX; gksxk ;
ijUrq] ,slk [k.Mu bl vf/kfu;e ds v/khu fo’ks"k U;k;ky; }kjk vijk/kh ds nks"k ds vo/kkj.k vkSj
U;k; fu.kZ;u ds fopkj.k rd lhfer gksxkA
15- dfri; ekeyksa esa laifÙk dk vf/kgj.kA& ¼1½ /kkjk&14 ds v/khu tkjh dkj.k i`PNk uksfVl ds
Li"Vhdj.k] ;fn dksbZ gks] rFkk mlds le{k miyC/k lke xzh ij fopkj djus ds ckn vkSj izHkkfor O;fDr ¼rFkk
;fn izHkkoh O;fDr uksfVl esa fofufnZ"V dksbZ /ku ;k lEifÙk fdlh vU; O;fDr ds ek/;e ls /kkj.k djrk gks rks
,slk vU; O;fDr dks Hkh½ lquokbZ dk ;qfDr;qDr volj iznku djus ds ckn] izkf/kd`r inkf/kdkjh] vkns'k }k jk]
viuk fu"d"kZ vfHkfyf[kr djsxk fd D;k iz'uxr lHkh ;k dksbZ vU; /ku ;k lEifÙk fof/k fo#) <x ls vftZr
dh xbZ gSA
¼2½ tgk¡ izkf/kd`r inkf/kdkjh ;g fofufnZ"V djrk gks fd dkj.k&i`PNk uksfVl esa fufnZ"V /ku ;k
lEifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd, x, gSa] fdUrq ,sls /ku ;k lEifÙk dks fofufnZ"Vr% fpfàr djus
esa leFkZ u gksrk gks ogk¡ izkf/kd`r inkf/kdkjh }kjk ;g fofufnZ"V djuk fof/kiw.kZ gksxk fd] mldh loksZÙke foosd
cqf) ds vuqlkj] og /ku ;k lEifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd, x, gSa vkSj mi&/kkjk ¼1½ ds
v/khu rn~uqlkj fu"d"kZ vfHkfyf[kr djsxkA
¼3½ tgk¡] izkf/kd`r inkf/kdkjh bl /kkjk ds v/khu bl vk'k; dk fu"d"kZ vfHkfyf[kr djrk gks fd dksbZ
/ku ;k lEifÙk ;k nksuksa vijk/k ds ek/;e ls vftZr fd;k x;k gS ogk¡ og ?kksf"kr djsxk fd ,slk /ku ;k lEifÙk
;k nksuksa] bl vf/kfu;e ds mica/kksa ds v/;/khu] lHkh _.kHkkj ls eqDr jkT; ljdkj dks vf/kâr ekus tk;saxs]
ijUrq ;fn vf/kg`r laifÙk dk cktkj ewY; çkf/kÑr inkf/kdkjh ds ikl tek dj fn;k tkrk gks rks
laifÙk dk vf/kxzg.k ugha fd;k tk;xkA
¼4½ tgk¡ bl vf/kfu;e ds v/khu] fdlh dEiuh dk dksbZ 'ks;j jkT; ljdkj dks vf/kg`r fd;k tkrk
gks ogk¡] dEiuh vf/kfu;e] 1956 (1 of 1956) esa vFkok dEiuh ds laxe vuqPNsnksa esa fdlh ckr ds vUrfoZ"V
gksrs gq, Hkh] dEiuh rqjr ,sls 'ks;j dk varfjrh ds :i esa jkT; ljdkj dks jftLVj esa ntZ djsxhA
5
/g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम(अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)]म8म/uni092B/uni0930व/uni0930/g547म2010म
¼5½ bl v/;k; ds v/khu /ku ;k laifÙk ;k nksuksa dk v f/kxzg.k ¼tCrh½ dh gjsd dk;Zokgh dk fu"iknu
/kkjk&14 dh mi&/kkjk ¼1½ ds v/khu uksfVl rkfey fd;s tkus dh rkjh[k ls Ng ekg dh vof/k ds vUrxZr dj
fn;k tk;xkA
¼6½ bl /kkjk ds v/khu ikfjr vf/kgj.k dk vkns'k] /kk jk&17 ds v/khu vihy] ;fn dksbZ gks] esa ikfjr
vkns'k ds v/;/khu] vafre gksxk vkSj fdlh fof/k U;k;ky; esa ç'uxr ugha fd;k tk;xkA
16- vUrj.k dk vÑr vkSj 'kwU; gksukA & tgk¡] /kkjk&14 ds v/khu] uksfVl tkjh fd;s tkus ds
ckn] mDr uksfVl esa fufnZ"V fdlh /ku ;k laifÙk ;k n ksuksa dk fdlh Hkh rjhds ls vUrj.k fd;k tkrk gks] o gk¡
,slk vUrj.k] bl vf/kfu;e ds v/khu dk;Zokfg;ksa ds ç ;kstukFkZ] 'kwU; gksxk vkSj ;fn ,slk /ku ;k laifÙk ;k
nksuksa /kkjk&15 ds v/khu ckn esa jkT; ljdkj dks vf /kg`r fd;k tkrk gks rks ,slk /ku ;k laifÙk ;k nksuk sa dk
vUrj.k vÑr vkSj 'kwU; ekuk tk;xkA
17- vihyA & ¼1½ bl v/;k; ds v/khu çkf/kÑr inkf/kdkjh ds fdlh vk ns'k ls O;fFkr dksbZ O;fDr
ml vkns'k dh rkjh[k ls rhl fnuksa ds Hkhrj mPp U;k; ky; esa vihy dj ldsxk ftlds fo:) vihy fd;k
tkrk gksA
¼2½ bl /kkjk ds v/khu dksbZ vihy fd, tkus ij mPp U; k;ky; ,sls i{kdkjksa dks] tks og mfpr
le>s] lquokbZ dk volj çnku djus ds i'pkr~ ;Fkksfpr vkns'k ikfjr dj ldsxkA
¼3½ mi&/kkjk ¼1½ ds v/khu dh xbZ dksbZ vihy fd, tkus dh rkjh[k ls vf/kekur% Ng ekg dh vof/k
ds Hkhrj fu"ikfnr dj nh tk,xh vkSj ;fn fdlh vihy es a dksbZ LFkxu vkns’k ikfjr fd;k tkrk gks rks vihy
ds fu"iknu dh fofgr vof/k ds ckn og ykxw ugha jg tk,xhA
18- dCtk esa ysus dh 'kfDrA & ¼1½ tgk¡ bl vf/kfu;e ds v/khu] dksbZ /ku ;k lEifÙk ;k nksuksa
jkT; ljdkj dks vf/kâr fd;k x;k gks ogka lEc) izkf/k d`r inkf/kdkjh izHkkfor O;fDr ds lkFk&lkFk fdlh
vU; O;fDr dks] ftlds dCts esa /ku ;k lEifÙk ;k nksu ksa gks] vkns’k nsxk fd og vkns’k rkehy fd;s tkus d s
rhl fnukas ds Hkhrj mls lac) izkf/kd`r inkf/kdkjh dks ;k bl fufeÙk mlds }kjk lE;d~ :i ls izkf/kd`r fdlh
O;fDr dks vH;fiZr dj ns vFkok mldk dCtk ns ns ijUrq ] bl fufeRr vkosnu fd, tkus ij rFkk viuk
lek/kku dj ysus ij fd izHkkfor O;fDr iz’uxr lEifÙk esa fuokl dj jgk gS] izkf/kd`r inkf/kdkjh mls mlls
rRdky csdCtk djus ds cnys ,sls O;fDr dks fofufnZ"V lhfer vof/k ds fy, jkT; ljdkj dks cktkj nj ij
fdjk;k dk Hkqxrku dj mldk dCtk j[kus dh vuqefr ns l dsxk vkSj mlds ckn og O;fDr ml lEifÙk dk
dCtk lkSai nsxkA
¼2½ ;fn dksbZ O;fDr] mi&/kkjk&¼1½ ds v/khu fd, x, v kns’k dk ikyu djuk vLohdkj djrk gks ;k
ikyu djus esa foQy jgrk gks rks izkf/kd`r inkf/kdkj h ml lEifr dks dCtk esa ys ldsxk vkSj rr~ iz;kstukF kZ]
;Fkko;d cy dk iz;ksx dj ldsxkA
¼3½ mi&/kkjk ¼2½ esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] izkf/kd`r inkf/kdkjh] mi/kkjk ¼1½ esa fufnZ"V
fdlh /ku ;k lEifr ;k nksuksa dk dCtk ysus ds iz;kst u ls] lgk;rk dss fy, fdlh iqfyl inkf/kdkjh dh lsok
dh v/;is{kk dj ldsxk vkSj ,slh v/;is{kk dk vuqikyu djuk ml inkf/kdkjh dk vc)dkjh dRrZO; gksxkA
19- vf/k âr ¼tCr½ /ku vkSj laifÙk dh okilhA & tgk¡] /kkjk&15 ds v/khu fd, x;s vf/kgj.k
vkns’k dks vihy esa mPp U;k;ky; }kjk mikUrfjr ;k fu "izHkkoh dj fn;k tkrk gks ;k tgk¡ izHkkfor O;fDr
fo’ks"k U;k;ky; }kjk nks"keqDr dj fn;k tkrk gks] og k¡ /ku ;k lEifÙk ;k nksuksa izHkkfor O;fDr dks okil dj
fn;k tk,xk vkSj ;fn fdlh dkj.k ls lEifÙk okil djuk laHko u gks rks ml O;fDr dks bl izdkj vf/kg`r]
lEifÙk dh dher ds lkFk&lkFk vf/kgj.k dh rkjh[k ls i kap izfr’kr dh nj ls ifjxf.kr C;kt lfgr /ku dk
Hkqxrku fd;k tk,xkA
v/;k; & IV
izdh.kZ
20- fooj.k esa xyrh ds fy, uksfVl ;k vkns'k dk vfof/kekU; ugha gksukA & bl vf/kfu;e ds
v/khu tkjh ;k rkfey dksbZ uksfVl] dh xbZ dksbZ ?kks "k.kk vkSj ikfjr dksbZ vkns’k] mlesa mfYyf[kr lEifÙ k ;k
O;fDr ds fooj.k esa fdlh xyrh ds dkj.k vfof/kekU; u gha ekuk tk,xk] ;fn ;Fkk mfYyf[kr fooj.k ls ,slh
lEifÙk ;k O;fDr dh igpku djus ;ksX; gksA
21- vf/kfu;e dk fdlh vU; fof/k ds vfrfjDr gksukA& bl vf/kfu;e ds mica/k rr~le; izo`Ùk
fdlh vU; fof/k ds vfrfjDr gksaxs u fd mldk vYihdj.k djus okyk vkSj blesa vUrfoZ"V dksbZ Hkh ckr fdlh
yksdlsod dks ,slh fdlh dk;Zokgh ls] tks mlds fo:) b l vf/kfu;e ds vykok lafLFkr dh tk ldrh gks]
fooftZr ugha djsxhA
22- vU; dk;Zokfg;ksa dk otZuA&/kkjk&9 vkSj 17 esa ;Fkk micaf/kr ds flok; rFkk fdlh vU; fof/k
esa vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] /kkjk&15 ds v/khu fdlh /ku ;k lEifÙk ;k nksuksa dks vf/kg`r ¼t Cr½
fd, tkus ds vkns’k dh ckcr fdlh U;k;ky; esa dksbZ okn ;k fof/kd dk;Zokgh pykus ;ksX; ugha gksxhA
6 /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 8म /uni092B/uni0930व/uni0930/g547म 2010
23- ln~HkkoiwoZd dh xbZ dkjZokbZ ls laj{kkA —bl vf/kfu;e ds vuqlj.k esa ln~HkkoiwoZd dh xbZ
;k fd, tkus ds fy, vk'kf;r fdlh ckr ds fy, fdlh O;fDr ds fo:) dksbZ okn ;k dksbZ vfHk;kstu ;k dksbZ
fof/kd dk;Zokgh ugha gksaxhA
24- fu;e cukus dh 'kfDrA —jkT; ljdkj bl vf/kfu;e ds ç;kstuksa dks dk;kZfUor djus ds fy,]
vf/klwpuk }kjk] ;Fkko';d fu;ekoyh] ;fn dksbZ gks] cuk ldsxhA
25- /kkjk&3 ds v/khu vf/klwpukvksa dks rFkk /kkjk&5 ds v/khu ?kks"kukvksa dks iVy ij
j[kukA —/kkjk&3 dh mi/kkjk ¼1½ ds v/khu tkjh gjsd vf/klwpuk rFkk /kkjk&5 dh mi/kkjk ¼1½ v/khu dh xbZ
gjsd ?kks"k.kk] tkjh fd, tkus ;k cuk;s tkus ds ckn] ;Fkk'kh?kz] jkT; fo/kku eaMy ds le{k j[kh tk;xhA
26- v/;kjksgh çHkkoA & Hkz"Vkpkj fuokj.k vf/kfu;e] 1988 vkSj naM fof/k la' kks/ku v/;kns'k] 1944
vFkok rRle; ço`Ùk fdlh vU; fof/k esa fdlh ckr ds gk srs gq, Hkh] fdlh vlaxrk dh fLFkfr esa bl vf/kfu;e
ds mica/k vfHkHkkoh gksaxsA
———
8 Qjojh 2010
laŒ ,yŒthŒ&01&01@2009@yst% 12 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jk"Vªifr }kjk
fnukad 21 tuojh 2010 dks vuqer fcgkj fo'ks"k U;k;ky ; 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/kÑr ikB lE>kk tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
etgj beke]
ljdkj ds izHkkjh lfpoA
[Bihar Act, 5, 2010]
THE BIHAR SPECIAL COURTS ACT, 2009
AN
ACT
Preamble.—To provide for the constitution of special courts for the speedy trial of
certain class of offences and for confiscation of the properties involved.
W HEREAS corruption is perceived to be amongst the persons holding public offices
and public servants within the meaning of Section 2 (c) of the Prevention of Corruption
Act, 1988 in the State of Bihar;
A
ND , WHEREAS , the Government has sufficient reasons to believe that large number
of persons, who have held or are holding public offices and are public servants within the
meaning of Section 2(c) of the Prevention of Corrup tion Act, 1988 have accumulated
vast property, disproportionate to their known sour ces of income by resorting to corrupt
means;
A
ND , W HEREAS , it is obligation of the State to prosecute person s involved in such
corrupt practices and confiscate their ill gotten assets.
A ND , W HEREAS , the existing courts of Special Judges cannot reas onably be
expected to bring the trials, arising out of those prosecutions, to a speedy termination
and it is imperative for the efficient functioning of a parliamentary democracy and the
institutions created by or under the Constitution o f India that the aforesaid offenders
should be tried with utmost dispatch;
A
ND , WHEREAS , it is necessary for the said purpose to establish Special Courts to be
presided over by the persons who are or have been S essions Judges/Additional
Sessions Judges and it is also expedient to make so me procedural changes whereby
avoidable delay in the final determination of the g uilt or innocence, of the persons to be
tried, is eliminated without interfering with the right to a fair trial.
B E, it enacted by the Legislature of State of Bihar in the Sixtieth Year of the Republic
of India as follows: —
7
/g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम(अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)]म8म/uni092B/uni0930व/uni0930/g547म2010म
CHAPTER I
PRELIMINARY
1. Short title extent and Commencement.— (1) This Act may be called the Bihar
Special Courts Act, 2009.
( 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 the context otherwise requires:-
( a) ’Act’’ means Prevention of Corruption Act, 1988.
( b) "authorised officer” means any serving officer b elonging to Bihar Superior
Judicial Service and who is or has been Session Jud ge/Additional
Sessions Judge, nominated by the State Government w ith the
concurrence of the High Court for the purpose of section 13;
( c) "Code" means the Code of Criminal Procedure, 197 3; (2 of 1974)
( d) "Declaration" in relation to an offence, means a declaration made under
section-5 in respect of such offence;
( e) "Offence" means an offence of criminal misconduct which attracts
application of Section-13(1)(e) of the Act either i ndependently or in
combination with any other provision of the Act or any of the provision of
Indian Penal code. (49 of 1988)
( f) "Special Court" means a Special Court established under section 3; and
( g) Words and expressions used herein and not define d but defined in the
Code or the Act shall have the meanings respectively assigned to them in
the Code or the Act.
CHAPTER II
ESTABLISHMENT OF SPECIAL COURTS
3. Establishment of Special Courts- ( 1) The State Government shall, for the
purpose of speedy trial of offence, by notification , establish as many Courts as
considered adequate to be called Special Courts.
(2) A Special Court shall be presided over by a Judg e to be nominated by the
State Government with the concurrence of the Patna High Court.
(3) No person shall be qualified for nomination as a Judge of a Special Court
unless he is a member of Bihar Superior Judicial Se rvice and is or has been a Sessions
Judge/Additional Sessions Judge in the State.
4. Cognizance of cases by Special Courts.— A Special Court shall take
cognizance of and try such cases as are instituted before it or transferred to it under
section 10.
5. Declaration of cases to Be dealt with under This Ac t.— (1) If the State
Government is of the opinion that there is prima-facie evidence of the commission of an
offence alleged to have been committed by a person, who has held or is holding public
and is or has been public servant within the meanin g of section 2(c) of the Prevention of
Corruption Act, 1988 in the State of Bihar, the Sta te Government shall make a
declaration to that effect in every case in which it is of the aforesaid opinion.
(2) Such declaration shall not be called in question in any Court.
6. Effect of declaration.— (1) On such declaration being made, notwithstanding
anything in the Code or any other law for the time being in force, any prosecution in
respect of the offence shall be instituted only in a Special Court.
(2) Where any declaration made under section-5 relate s to an offence in respect
of which a prosecution has already been instituted and the proceedings in relation
thereto are pending in a Court other than Special Court under this Act, such proceedings
shall, notwithstanding anything contained in any ot her law for the time being in force,
stand transferred to Special Court for trial of the offence in accordance with this Act.
7. Jurisdiction of Special Court as to Trial of Offenc es.— A Special Court shall
have jurisdiction to try any person alleged to have committed the offence in respect of
8 /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 8म /uni092B/uni0930व/uni0930/g547म 2010
which a declaration has been made under section 5, either as principal, conspirator or
abettor and All of them can be jointly tried therew ith at one trial in accordance with the
Code.
8. Procedure And powers of Special Courts.— (1) A Special Court shall, in the
trial of such cases, follow the procedure prescribe d by the Code for the trial of warrant
cases before a Magistrate.
(2) Save as expressly provided in this Act, the provi sions of the Code and of the
Prevention of Corruption Act, 1988(49 of 1988) shal l, in so far as they are not
inconsistent with the provisions of this Act, apply to the proceedings before a Special
Court and for the purpose of the said provisions, t he persons conducting a prosecution
before a Special Court shall be deemed to be a Public Prosecutor.
(3) A Special Court may pass, upon any person convict ed by it, any sentence
authorised by law for the punishment of the offence of which such person is convicted.
9. Appeal against orders of Special Courts.— (1) Notwithstanding anything in the
Code, an appeal shall lie from any judgment and sentence of a Special Court to the High
Court of Patna both on facts and law.
(2) Except as aforesaid, no appeal or revision shall lie in any court from any
judgment, sentence or order of a Special Court.
(3) Every appeal under this section shall be preferre d within a period of thirty
days from the date of judgment and sentence of a Special Court.
Provided that the High Court may entertain an appe al after the expiry of the
said period of thirty days if it is satisfied for r easons to be recorded in
writing that the appellant had sufficient cause for not preferring the appeal
within the period.
10. Transfer of Cases.— Notwithstanding the other provisions of this Act, it would
be open to the High Court of Patna to transfer cases from one Special Court to another.
11. Special Court not bound to Adjourn a Trial.— (1) A Special Court shall not
adjourn any trial for any purpose unless such adjournment is, in its opinion, necessary in
the interests of justice and for reasons to be recorded in writing.
(2) The Special Court shall endeavour to dispose of t he trial of the case within a
period of one year from the date of its institutions or transfer, as the case may be.
12 . Presiding Judge may act on evidence recorded By h is Predecessor.— A
Judge appointed under section 3 to preside over a S pecial Court may act on the
evidence recorded by his predecessor or predecessor s or partly recorded by his
predecessor or predecessors and partly recorded by himself.
CHAPTER III
CONFISCATION OF PROPERTY
13. Confiscation of property.—(1) Where the State Government, on the basis of
prima-facie evidence, have reasons to believe that any person, who has held or is
holding public office and is or has been a public s ervant. has committed the offence, the
State Government may, whether or not the Special Co urt has taken cognizance of the
offence, authorise the Public Prosecutor for making an application to the authorised
officer for confiscation under this Act of the mone y and other property, which the State
Government believe the said person to have procured by means of the offence.
(2) An application under sub-section (1)—
(a) shall be accompanied by one or more affidavits, s tating the grounds on
which the belief, that the said person has committe d the offence, is
founded and the amount of money and estimated value of other property
believed to have been procured by means of the offence; and
(b) shall also contain any information available as t o the location for the time
being of any such money and other property, and sha ll, if necessary, give
other particulars considered relevant to the context.
9
/g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम(अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)]म8म/uni092B/uni0930व/uni0930/g547म2010म
14. Notice for Confiscation.— ( 1) Upon receipt of an application made under
section 13 of this Act, the authorised officer shal l serve a notice upon the person in
respect of whom the application is made (hereafter referred to as the person affected)
calling upon him within such time as may be specifi ed in the notice, which shall not be
ordinarily less than thirty days, to indicate the s ource of his income, earnings or assets,
out of which or by means of which he has acquired s uch money or property, the
evidence on which he relies and other relevant info rmation and particulars, and to show
cause as to why all or any of such money or propert y or both, should not be declared to
have been acquired by means of the offence and be c onfiscated to the State
Government .
(2) Where a notice under sub-section (1) to any perso n specifies any money or
property or both as being held on behalf of such pe rson by any other person, a copy of
the notice shall also be served upon such other person.
(3) Notwithstanding anything contained in sub-section (1), the evidence,
information and particulars brought on record befor e the authorised officer, by the
person affected or the State Government shall be op en to be rebutted in the trial before
the special court provided that such rebuttal shall be confined to the trial for
determination and adjudication of guilt of the offender by the special court under this Act.
15. Confiscation of property in certain cases.— (1) The authorised officer may,
after considering the explanation, if any, to the s how cause notice issued under section
14 and the materials available before it, and after giving to the person affected (and in
case here the person affected holds any money or pr operty specified in the notice
through any other person, to such other person also ) a reasonable opportunity of being
heard, by order, record a finding whether all or any other money or properties in question
have been acquired illegally.
(2) Where the authorised officer specifies that some of the money or property or
both referred to in the show cause notice are acqui red by means of the offence, but is
not able to identify specifically such money or pro perty, then it shall be lawful for the
authorised officer to specify the money or property or both which, to the best of his
judgment, have been acquired by means of the offenc e and record a finding,
accordingly, under sub-section (1).
(3) Where the authorised officer records a finding un der this section to the effect
that any money or property or both have been acquir ed by means of the offence, he
shall declare that such money or property or both s hall, subject to the provisions of this
Act, stand confiscated to the State Government free from all encumbrances:
Provided that if the market price of the property confiscated is deposited with the
authorised officer, the property shall not be confiscated .
(4) Where any share in a Company stands confiscated t o the State Government
under this Act, then, the Company shall, notwithsta nding anything contained in the
Companies Act, 1956 (1 of 1956) or the Articles of Association of the Company, fort hwith
register the State Government as the transferee of such share.
(5) Every proceeding for confiscation of money or pro perty or both under his
Chapter shall be disposed of within a period of six months from the date of service of the
notice under sub-section(1) of section-14.
(6) The order of confiscation passed under this secti on shall, subject to the order
passed in appeal, if any, under section 17, be fina l and shall not be called in question in
any Court of law.
16. Transfer To be null And void.— Where, after the issue of a notice under
section 14, any money or property or both referred to in the said notice are transferred
by any mode whatsoever, such transfer shall, for th e purposes of the proceedings under
this Act, be void and if such money or property or both are subsequently confiscated to
the State Government under section 15, then, the tr ansfer of such money or property or
both shall be deemed to be null and void.
10 /g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम (अ/uni0938/uni093E/uni0927/uni093E/uni0930ण )] 8म /uni092B/uni0930व/uni0930/g547म 2010
17. Appeal.— ( 1) Any person aggrieved by any order of the authoris ed officer
under this Chapter may appeal to the High Court wit hin thirty days from the date on
which the order appealed against was passed.
(2) Upon any appeal preferred under this section the High Court may, after giving
such parties, as it thinks proper, an opportunity o f being heard, pass such order as it
thinks fit.
(3) An appeal preferred under sub-section (1) shall b e disposed of preferably
within a period of six months from the date it is p referred, and stay order, if any, passed
in an appeal shall not remain in force beyond the p rescribed period of disposal of
appeal.
18. Power to take possession.— (1) Where any money or property or both have
been confiscated to the State Government under this Act, the concerned authorised
officer shall order the person affected, as well as any other person, who may be in
possession of the money or property or both to surr ender or deliver possession thereof
to the concerned authorised officer or to any perso n duly authorised by him in this
behalf, within thirty days of the service of the order:
Provided that the authorised officer, on an appli cation made in that behalf and
being satisfied that the person affected is residin g in the property in
question, may instead of dispossessing him immediat ely from the same,
permit such person to occupy it for a limited perio d to be specified on
payment of market rent to the State Government and thereafter, such
person shall deliver the vacant possession of the property.
(2) If any person refuses or fails to comply with an order made under sub-section
(1), the authorised officer may take possession of the property and may, for that
purpose, use such force as may be necessary.
(3) Notwithstanding anything contained in sub-section (2) the authorised officer
may, for the purpose of taking possession of any money or property or both referred to in
sub-section (1), requisition the service of any pol ice officer to assist and it shall be the
bounden duty of such officer to comply with such requisition.
19. Refund of Confiscated money or property.— Where an order of confiscation
made under section 15 is modified or annulled by th e High Court in appeal or where the
person affected is acquitted by the Special Court, the money or property or both shall be
returned to the person affected and in case it is n ot possible for any reason to return the
property, such person shall be paid the price there of including the money so confiscated
with the interest at the rate of five percent per annum thereon calculated from the date of
confiscation.
CHAPTER IV
MISCELLANEOUS
20. Notice or Order not to be invalid for error in description.— No notice issued or
served, no declaration made and no order passed, un der this Act shall be deemed to be
invalid by reason of any error in the description o f the property or person mentioned
therein, if such property or person is identifiable from the description so mentioned.
21. Act to be in addition to any other law.— The provisions of this Act shall be in
addition to, and not in derogation of, any other la w for the time being in force, and
nothing contained herein shall exempt any public se rvant from any proceeding which
might, apart from this Act, be instituted against him.
22. Bar to other Proceedings.—Save as provided in s ections 9 and 17 and
notwithstanding anything contained in any other law , no suit or other legal proceedings
shall be maintainable in any Court in respect of an y money or property or both ordered
to be confiscated under section 15.
11
/g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम(अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)]म8म/uni092B/uni0930व/uni0930/g547म2010म
23. Protection of action taken in good faith.— No suit, prosecution or other legal
proceedings shall lie against any person for anythi ng in good faith done or intended to
be done in pursuance of this Act.
24. Power to Make rules.— The State Government may, by notification, make
such rules, if any, as it may deem necessary for carrying out the purposes of this Act.
25. Notifications under section 3 and declarations unde r section 5 to be laid.—
Every notification made under sub-section (1) of se ction 3 and every declaration made
under sub-section (1) of section 5 shall be laid, a s soon as may be, after they are made,
before the State Legislature.
26. Overriding effect.—Notwithstanding anything in the Prevention of Corru ption
Act, 1988 and the Criminal Law Amendment Ordinance, 1944 or any other law for the
time being in force, the provisions of this Act shall prevail in case of any inconsistency.
By order of the Governor Of Bihar,
MAZHAR IMAM,
Incharge Secretary.
———
अ/uni0927ी/g162क,म/uni0938/uni093F/uni091Aव/uni093E/uni0932/uni092Fमम/uni0941/u093Fण/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930,मप/uni091F/uni0928/uni093Eम/g430/uni093E/uni0930/uni093Eम/u0942क/uni093E/uni093F/uni0936/uni0924म/uni090Fव/uni0902मम/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930म/uni0917/uni091C/uni091Fम(अ/uni0938/uni093E/uni0927/uni093E/uni0930ण)म93-571 +400-/uni0921/g5470/uni091F/g5470पी0/uni0964
Website: http://egazette.bih.nic.in
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.