‚Ü ¡° µ†/2006-2007/173
DBOD.No.Leg.BC. 42/09-07-005/2006-07
œª¹¡Ü 10, 2006
†ß¯ µ¬•»³à•¸ ª¯—°×» ¡¯Ã²‰à¾²¹ (‚Ü ‚Ü ¡° ‰à
ˆ©°µ‰)
ŸÜ,
‰è£Ü ŸÜⱟ¸:- •°£¯ú¸ ½•¯ý¸Ý°µú •»³ãÿ°¶¾Ý¸
œÞ‰²Ò˜¸ Ÿ¹¡œ¸›°Å¸.
š¤ª¯¤° ’Ĩ²µ“ 9 £¯ÜŸ 2000 µ§ •° ¡° ˆ •° œØÜ
¡° Ÿ°, 147/09-07/99-2000 µ§ ¿¦°¤°Ô² ¶œ¯¾²‰. ¿˜œ²Ÿ¥°Å¸ •°£¯ú¸ ½•¯ý¸Ý²‰¨²µ“
•»³ãÿ°¶¾Ý°œ²á ¿¶ãÀ §¢°Å¸ ¥Ê¯©¸ü¤¸¾‰¹ ¿˜² œÞ‰—µ£Ò¸ ’Äà ¡¯Ã²‰µ¨
¿¦°¤°¾²‰¤²Ê¯¤°. ƒ· œ°ÜÍ°¬¸“ Ÿ£¤¹ ‰©°Ç²á
˜¯£ŸÌ°œ¸ ¡¯Ã²‰à 𰥜°¶ÀãÌ°µú ㉼˜ ‰—¾¯¾° ¿˜°œœ²Ÿ¥—£¯¤ 㧰« µ‰¯“²¾—¹.
2. ½ãŸ¸˜²˜
¿¦°¤°Ô°Þ ƒ“㯓²‰¯¥Ï †Ò² µ‰¯“²Ì°È²á˜°µú „¶Í«µÌ¾²¦°Å² ü°§ Ÿ¹«¤Äà „Ê¯¤°. •»³ãÿ°¶¾Ý² ¶‰¯Ô° ¡¯Ã²‰¶¨¯“¸ µ‰¯“²¾¯Ï
œ°Ü¶Í«°Å°È²á˜¸ œ°õ°˜ š°ªŸÌ°œ²á°Þ ª¯Ä°¤ ‚¨°¶œ¯, ‹²—¶¢¯ø¯ª°¶œ¯ ¿¶˜¯ µµ‰ª«¹
ªÅ°¥°¾²Ò ‚¨°œ¯¶—¯ †Ò¯—¸ Ÿ¹«¤¹.
3. 9.3.2000
µ§ ’Ĩ²µ“ ŸÜ¾²§Ü ½ã‰¯¥£²á ¥Ê¯©¸ü ‰¯§¤¨ª¸ ¡¯›‰£¯ª²Ò˜¸ •°£¯ú¸ ½•¯ý¸Ý°µú
•»³ãÿ°¶¾Ý°œ¸ ¿¶ãÀ œÞ‰°¤°È²á ª¯Ä°¤ ‚¨°¶œ¯ ‹²—¶¢¯ø¯ª°¶œ¯ ‚µ—Ò²¹ £³Ò¯¹ ‰À°¤²µ“
¶ã¥°Þ ¿ß †Ò²¹ ƒ˜°œ¯Þ ª»ø£¯¾²Ò².
4. ‰Ì¸
‰°È°¤ ª°ª¥¹ ¿¦°¤°¾²‰.
ª°«¼Ÿ¸˜˜¶¤¯µ“
(½ã«¯Ð¸Ÿ¥Ï)
ü±ý¸ ל¦Þ £¯¶œ×Ü ƒÏ ü¯Ü׸
|