LexThe BIHAR SPECIAL SECURITY GROUP (AMENDMENT) ACT, 2010
Bihar · state statute
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13 vizhy 2010
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13 vizhy 2010
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 13 /uni0905/u0942/uni0940/uni0932 2010
[Bihar Act 10, 2010]
THE BIHAR SPECIAL SECURITY GROUP (AMENDMENT) ACT, 2010
AN
ACT
P REAMBLE :—WHEREAS , with a view to provide adequate security to the C hief
Minister, Ex-Chief Ministers and immediate family members of the Chief Minister,
special security group is provided under the provi sion of Bihar Special Security Group
Act 2000.
W
HEREAS , in view of the perceived threat from extremists a nd terrorist group it is
considered expedient to provide adequate security t o the Chief Minister and Ex-Chief
Ministers.
N
OW THEREFORE , it is necessary to amend the Bihar Special Securi ty Group Act
2000 (Bihar Act 8 of 2000).
B
E it enacted by the legislature of the State of Bihar in the sixty one year of the
Republic of India as follows:-
1. Short title extent and commencement. —(1) This Act may be called The Bihar
Special Security Group (amendment) Act, 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment of Section -4 of Bihar Act 8, 2000 .—In Section 4 of The Bihar
Special Security Group Act 2000 -
(i) Sub Section (2) shall be substituted as follows, namely-
“(2)The special security group shall provide proximate security to:-
(a) The Chief Minister,
(b) Immediate family members of the Chief Minister.
(c) Ex-Chief Ministers for a period of 5 years from t he date they have demitted
office.
Provided that on expiry of five years after demitti ng office, the Ex-Chief
Ministers shall be entitled to adequate security by providing sufficient
security personnel, at their residence and during t heir movement in
journey throughout the state, bullet proof vehicles etc. in such manner as
may be prescribed by the State Government in the ru les or by issuance of
an order to that effect.
Provided further that the Ex-Chief Ministers, irres pective of their tenure
would also be entitled to a free government accommo dation in the
protected area within Patna urban area.”
(ii ) A new Sub-Section (3) shall be inserted as follows and exsiting SubSection
(3) and (4) shall be renumbered as Sub-Section (4) and (5) -
“(3) If any immediate family member of the Ex-Chi ef Minister has also
been Ex-Chief Minister, the facilities of accommodation & house guard to
be provided in Sub-Section (2) shall not be duplicated.”
By order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to the Government.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 261-571 +500-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in