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THE BIHAR STATE MELA AUTHORITY (AMENDMENT) ACT, 2012
THE BIHAR STATE MELA AUTHORITY (AMENDMENT) ACT, 2012
[Bihar Act 24, 2012]
An Act to amend The Bihar State Mela Authority Act, 2008.
(Bihar Act 20, 2008)
Be it enacted by the Legislature of The State of Bihar in the sixty third year of the Republic of India as follows:-
1. Short title, extent and commencement .-
(1) This Act may be called "The Bihar State Mela Authority (Amendment) Act, 2012.
(2) It shall extend to the whole of the State of Bihar.
(3.) It shall come into force at once.
2. Amendment in Section-2 of the Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008).-
Sub-Section (e), (h), (i), (j) and (k) of Section -2 of the Act shall be deleted.
3. Amendment in section-5 of the Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008).-
Section-5 of the said Act shall be substituted as follows :-
"5. (1) Removal of Vice-Chairman and members from their Offices.-
The State Government may remove from the Authority Vice-Chairman or any member who in its opinion-
(a) refuses to act, or
(b) has become incapable to act, or
(c) has so abused his office as to render his continuance in office detrimental to public or Government interest, or
(d) is otherwise unsuitable to continue as Vice-Chairman or a Member.
(2) The Vice-Chairman or Member may, by notice in writing under his hand addressed to the State Government resign his office;
Provided that the Vice-Chairman or other Non-Government Member shall, unless he is permitted by the State Government to relinquish his office sooner, continue 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 office or until the expiry of terms of Office whichever is earliest."
4. Amendment in Section-26 of the Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008).-
The present provision of Section-26 of the said Act shall be numbered as Sub-Section (1) thereafter a new Sub-Section (2) shall be added as follows :-
"(2) Every Rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature, while it is in Session for a total period of 14 days which may be comprised in one Session or in two successive Sessions and if, before the expiry at the Session in which it is so laid in the Session immediately following, both the Houses agree in making any modification in the Rule or both the Houses agree that the Rule should not be made, the Rule shall thereafter have effect only in such modified form or be at no effect as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Rule."
