[ Bihar Act 15, 1995 ] AN ACT To Provide for Combined Competitive
Examination for entrance in graduate level vocational course of the
Universities, Colleges and Institutions in the State. Be it enacted by the legislature of the State of
Bihar in the forty sixth year of the Republic of India as follow:- (1)
This Act may be called
the Bihar Combined Entrance Competitive Examination Act. 1995. (2)
It shall come into
force from the date as the State Government by notification in the Bihar
Gazette may appoint. (3)
It shall extend to the
whole of the State of Bihar. In this Act unless otherwise required in the
context:- (a) "Act" means the Bihar Combined Entrance
Competitive Examination Act, 1995; (b) "Department" means the department referred
to in the first schedule of the Rules of Executive Business, Bihar, 1979; (c) "Vocational Course" means a course in
engineering, medical science, dentistry, pharmacy, veterinary science,
agriculture science, fishery, dairy, forestry of the graduate standard and
includes any other course of the same nature; (d) "University, college and institute" means
any University, college and institute managed and maintained by the State
Government; (e) "Board" means the Bihar Combined Entrance
Competitive Examination Board constituted under the Act: (f) "Chairman" means a Chairman of the Bihar
Combined Entrance Competitive Examination Board constituted under Act; (g) "Controller of Examination" means
Controller of Examination appointed under the Act; (h) "Merit list" means a merit list prepared
under the Act; (i) "Entrance" means entrance in vocational
course of the Universities, College and Institutions on the basis of merit-
cum- option from the merit list. (1)
Not withstanding
anything to the contrary contained in any decision, decree, order of any court
or in any Act, rule or circular, the admission in the first year of the
graduate standard of Engineering, Medical Science, Dentistry, Pharmacy,
Veterinary Science, Agriculture Science, Fisheries, Dairy, Forestry and other
courses of same nature shall be made on the basis of the combined Entrance
Competitive Examination. (2)
Nomination for the
admission in the Universities, Colleges and Institutes within the state and
outside the state where such nomination is required to be made by the State
Government, shall be made on the basis of the Combined Entrance Competitive
Examination. The Bihar Combined Entrance Competitive Examination
Board shall be a body corporate which shall have a perpetual succession and a
common seal and it shall have the right to acquire the movable and immovable
properties and may sue and be sued in its name. The State Government shall constitution the Combined
Entrance Competitive Examination Board from time to time in the following
manner:- (i) Member , Board of Revenue, Bihar??? - Chairman. (ii) Maximum two officers of the rank of Commissioner and
Secretary to be nominated by the State Government in Hindi alphabetical order
from amongst Health, Medical Education and Family Welfare Department,
Agriculture Department, Science and Technology Department, Animal Husbandry and
Fisheries Department and Forestry and Environment Department - Member. (iii) Maximum two State level Head of the Department to be
nominated by the State Government in Hindi alphabetical order from amongst
Health , Medical Education Family Welfare Department, Agriculture Department,
Animal Husbandry? and? Fisheries??????? Department?? and???? Forest and???? Environment Department???? -Member . (iv) A Principal to be nominated by the State Government
in Hindi alphabetical order from the Medical Colleges?????? - Member. (v) A Principal to be nominated by the State Government
in Hindi alphabetical order from the Government Engineering Colleges - Member. (vi) A Principal/ Director to be nominated by the State
Government in Hindi alphabetical order from the Principals of Colleges of
Agriculture , Fisheries, Veterinary and Animal Husbandry, Agricultural
Engineering and Forestry and the Director of the Institute of Sanjay Gandhi
Dairy Technology - Member. (vii) Director, Department of Science & Technology??????? - Member Secretary The following shall be the powers and duties of the
Board; (i) To conduct the Bihar Combined Entrance Competitive
Examination; (ii)
To take necessary
decisions for the implementations of the provision of the Act; (iii) To make regulation, with the prior permission of the
State Government for the implementation of the provisions of the Act; (iv) To make appointments and deputation of officer and
employees in the Board; (v) To perform all functions relating to the fund, account
and audit of the board; (vi) To fix the sale price of the prospectus and
application from and determination of the Examination fees; (vii) To prescribe Courses of studies for the examination; (viii) Works relating to coding and decoding of Answer
Books; (ix) To issue guidelines to the Controller of
Examinations for the implementation of the provision of the Act and to have
General Supervision and Control over his work. (1)
The State Government
shall appoint an Officer of Indian Administrative Service in the Senior pay
scale or higher pay scale as the Controller of Examination for the Combined
Entrance Competitive Examination. (2)
The Tenure of the
Controller of Examination shall be normally of one year minimum. The function of the Controller of Examination shall
be the following :- (a)
The setting of the
question papers and printing of the question papers and answer books; (b) Selection of the Examination Centres; (c)
Fair conduct of the
Examination; (d)
Dispatch and receipt
of question papers/answer books to and from the examination centres and their
coding and decoding; (e) Evaluation of answer books; (f)
Declaration of result
of the Examination; (g) Sending recommendation for admission to
Universities, Colleges and Institutes; (h) Safe custody of answer books; (i)
Sanction and payment
of expenditure for the works mentioned above in (a), (b), (c), (d), (e), (f),
(g), and (h). ?The
Controller of Examination Shall obtain information every year regarding the
available seats in different faculties and subjects in Universities, Colleges
and Institutes to be filled by the Combined Entrance Competitive Examination. The Controller of Examination shall prepare a merit
list of candidates in the prescribed manner accordance with reservation policy
of the State Government. Admission in different faculties and subjects of
vocational course shall be taken from the merit list on the basis of merit-
cum- option. (1)
The Board may, as it
thinks proper, require the Medical Examination of candidates from merit list to
be done in the prescribed manner or require for the production of medical
certificate of such candidates from the authorised practitioner. (2)
The Controller of
Examination shall recommend for admission of the candidates found fit in the
medical test. (1)
The Bihar Combined
Entrance Competitive Examination Board shall have fund in which the following
shall be deposited- (i)
The Sale - proceeds of
prospectus, Application Form and other materials; (ii)
The amount collected
from different fees; (iii)
The Grants received
from time to time from the State Government the Central Government and other
sources; (iv)
Other receipts. (2)
The Board shall
deposit its fund in any Nationalised or Co-operative Bank. (3)
The Board shall
furnish such statements, Accounts, Reports and other details as required by the
State Government. (4)
The Board may accept
the grants, funds and aid from Central Government, any State Government or
Statutory body to fulfil its aims and objects. (5)
The balance fund of
examination conducted previously by the Health, Medical Education and Family
Welfare Department, Animal Husbandry and Fisheries Department and Science and
Technology Department of the State Government shall stand transferred to the
Bihar Combined Entrance Competitive Examinations Board from the date of the Act
comes into force. (1)
Every year the Board
shall cause its fund, Income expenditure and Accounts audited by the
Accountant- General , Bihar or Auditors of the State Government or any
Chartered Accountant. (2)
The Board shall pay the
cost of audit from its own fund. (3)
The State Government,
as it may deemed fit, cause the funds, Income Expenditure and Accounts of the
Board to be audited by the Accountant- General, Bihar or any other agency. (1)
There shall be an
Accounts officer of the Board, who shall be appointed by the Board with the
prior approval of the State Government. (2)
The Accounts Officer
shall be responsible for preparation of the Budget and for maintenance of
Accounts of the Board. (3)
Accounts Officer shall
make all the payments of amounts sanctioned by the Controller of Examination
under section 8 of the Act. The answer books of the Combined Entrance
Competitive Examinations shall be kept in safe custody for a period of one year
from the date of the declaration of the result: Provided that if a case relating the Examination is
pending in a court, the answer book of the said Examination shall be kept in
safe custody till the disposal of the case. The Board may delegate any of its powers, conferred
under the Act to any officer of the Board or authority subject to such terms
and conditions as it may deem fit. The State Government may by notification in the
official Gazette, make rules to carry out the provisions of the Act. For the removal of any difficulty arising in the
implementation of the provisions of this Act the State Government may pass such
orders as are not inconsistent with the provisions of this Act.THE
BIHAR COMBINED ENTRANCE COMPETITIVE EXAMINATION ACT, 1995
