09 of 2024 [14th March
2024] AN ACT to
amend the Bihar Sanskrit Education Board Act, 1981 Introduction:-
In the year 2020, the new National Education Policy has been implemented by the
Central Government in the whole of India including the State of Bihar. The
educational details of all the students of Bihar have been given in the Bihar
Caste based Survey Report, 2022-23. It has become imperative to align the laws
regulating various educational curriculums including Sanskrit Education with
the National Education Policy. Therefore, it is necessary that the existing
structure of Sanskrit Education be re-organized and re-structured and it should
be made an effective tool for imparting modern education to the students apart
from linguistics and religious studies. With an
objective to re-organize and re-structure the existing Sanskrit Education, to
make it pragmatic, workable, dove-tail with National Education Policy and
modernization of Sanskrit Education, it is necessary to amend section 4 (2), 5,
25 and 27 of the Bihar Sanskrit Education Board Act, 1981. Be it
therefore, enacted by the legislature of the State of Bihar in the 75th year of
Republic of India as follows :- (i)
Name of the
Act: This Act may be called Bihar Sanskrit Education Board (Amendment) Act,
2024. (ii)
It shall
extend to the whole of the State of Bihar. (iii)
It shall come
into force immediately on publication in the official gazette. Section 4 (2)
of the existing Act shall be substituted as follows: Director/
Special Director or any other officer entrusted with responsibility of
education for religious, Linguistic Minority or Oriental Education- Ex-officio A new
sub-section (3) shall be added in Section 5 of the existing Act :- Notwithstanding
the tenure prescribed in the section 5 (1), the State Government shall have the
power to dissolve the Board any time if it is satisfied that the dissolution is
in the larger public interest to make the functioning of the Board consistent
with the aim and object of the Act. (i)
A new
sub-section (6) shall be added in Section 25 of the existing Act. (6) (a) With
effect from the date, the Act comes into force the existing Bihar Sanskrit
Education Board shall stand dissolved. (b)
On dissolution of the existing Bihar Sanskrit Education Board under above
Sub-section 6 (a) the State Government in Department of Education shall appoint
an Administrator not below the rank of Secretary to the Government to manage
the affairs of the Board. (ii)
A new
Sub-Section (7) shall be added as follows: (7) (a) Upon
dissolution of the Board, the State Government shall constitute a Committee of
experts to study and make recommendation for re-organization and re-structuring
of Sanskrit Education with a view to make it consistent with National Education
Policy and introduce curriculum of education to strengthen the present teaching
in various modern subjects including Science, Humanities and also to include
other vocational subjects. (b)
The Committee of expert shall be constituted by the State Government comprising
of not more than 5 members of whom at least one shall be person possessed of
adequate knowledge of Sanskrit and oriental studies. The Committee shall submit
its recommendation to the State Government within a period of one month from
the date of Constitution. All logistic support to the Committee shall be provided
by Education Department, Government of Bihar. (c)
On the recommendation submitted by the Committee, it shall be examined by the
State Government in the Department of Education and shall be accepted with such
modification as deemed necessary in the interest of Sanskrit Education. (iii)
New
Sub-section (8) shall be added as follows:- (8) The State
Government shall constitute a new Sanskrit Education Board latest within a
period of three months from the date of its dissolution. Section 27
shall be substituted as follows:- 27 (i) If any difficulty arises in giving effect to
the provisions of the existing Act or this Amending Act, the State Government
may make such order or do such things not inconsistent with the provisions of
the existing Act or the Amending Act as it appears to be necessary or expedient
for removing the difficulty. (ii)
The State Government may issue appropriate direction for accomplishing the task
entrusted to the Committee. The State Government may also issue such direction
as deemed necessary for carrying out objects of the existing or Amending Act to
the administrator and the administrator shall be bound by such direction of the
State Government.Bihar Sanskrit Education Board
(Amendment) Act, 2024
Section 1. Short title, extent and commencement :-
Section 2. Amendment in Section 4 (2). :-
Section 3. Amendment in Section 5 :-
Section 4. Amendment in Section 25 :-
Section 5. Amendment in Section 27 :-