Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Government Premises (Rent, Recovery And Eviction) (Amendment) Act, 1995 8 of 1996 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 1 Of Bihar Act 20, 1956 3. Amendment Of Section 2 Of The Bihar Act 20, 1956 4. Insertion Of A New Section After Section 2 In Bihar Act 20, 1956 5. Amendment Of Section 14 Of Bihar Act 20, 1956 Bihar Government Premises (Rent, Recovery And Eviction) (Amendment) Act, 1995 8 of 1996 An Act to amend the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956. 1. Short Title And Commencement :- (1) This Act may be called the Bihar Government Premises (Rent, Recovery and Eviction) (Amendment) Act, 1995. (2) It shall come into force at once. 2. Amendment Of Section 1 Of Bihar Act 20, 1956 :- In the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act 20, 1956) (hereinafter referred to as the said Act) in sub-section (1) of Section 1, for the bracket and words " (Rent, Recovery and Eviction)", the bracket and words "(Allotment, Rent Recovery and Eviction)" shall be substituted. 3. Amendment Of Section 2 Of The Bihar Act 20, 1956 :- In the said Act, in Section 2, after Clause (g), the following new clause shall be inserted, namely :- "(h) Pool means a Government premise or a set of Government residences/quarters meant for allotment to different category of persons entitled to Government quarters/residences under any Act or rule and notified as such under this Act or rules framed thereunder." 4. Insertion Of A New Section After Section 2 In Bihar Act 20, 1956 :- In the said Act, after Section 2, the following new section shall be inserted namely :- "2-A. Creation of pools and allotment of quarters.-(1) The State Government may by notification create one o r more pools and allocate Government premises (residences/quarters) to such pool or pools out of Government premises (residences/quarters) and may also transfer Government premises (residences/ quarters) from one pool to another pool. (2) The State Government may allot Government premises (residences/quarters) to persons who are under the control of the executive power of the State Government or entitled for a residence/quarter under any other law. 5. Amendment Of Section 14 Of Bihar Act 20, 1956 :- In the said Act, in sub-section (2) of Section 14- (i) Clause (e) shall be renumbered as Clause (g). (ii) after Clause (d), the following new clauses shall be inserted, namely- "(e) Creation of pool for Government residences /quarters and transfers of residences/quarters from one pool to another pool. (f) The manner i n which allotment of Government premises (residences/quarters) shall be made."