The Chhattisgarh Madarasa Board Adhiniyam, 1998

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St!<·tion., : 
I. Short ti;!e, 
2. Definition,. 
MAl:JHY". PRADESH ACT 
No, .11 ol' ! 998. 
3, lilwt:p<tra ti tin of jl~ard. 
4, Constitution ofll~lll'd. 
5. Appointment of Cillllf'illan and .le!'!Jl of of!k,: and 
conditions ufhl, scrvicc. 
6. Terni ,<>f omae and fllliilg .or effl!al vaoon<zy. 
7. ~erum .. 
S. Powers. artd ltmil'iiOn• ·of mo lloard. 
9. Acivi,ory Committee: 
10. The S<)Ofei.ory. 
I J. ActnlJlits and Audits, 
12. Power of SI.Ille Govet'.flmem to make mies. 
l ~. Power of State Govemmn, for issuing direclions. 
14. Appeal against the decision of the ll,ratd. 
15. Power.to remove.difficulty: 
MADHYA PRAJJ)E'SH ACT 
No. 31 OF 19ll&. 
~ * ~ t 'ii'! 'ii <!'11 31'fi:~, 
it '!fr.~-~-~ w,,r,,, 
1'lm MADHYA PRADESH MADARSA BOARD ADWNIYAM 1998, 
f ~V«J 1bt tment of \he Qhvctttor .on_ tht .l0th;;Scpt_tmbet, t99S:_w-c.n1 firm puhii~-t11 1ht "Madh,•11 Ptt!dcsh Ga.Rik 
(li<m-Onlln\1/y)"i ,i,.._ ,& 16lh :l<p<rnibt>. l'i•a'l 
An A<tt to -bllsh. and ~•le.a Board tor tlie die.l'elopment and promotion ot Madatsa 
edtt'Ciltl<ln m Madhya Pradesh and lo provide. tOI' --.co,mected. tlan1wltll or 
. l.llddeatal dlfflto. 
Be ii enacted by .tbc Madhya Pradesh Legislature in lhe Porty•Ninlh Y~at of lite Republic of 
1034 (4) 
2. '111 lhl!; AcL llllless t.bii oomi·~e requi<ei,~ ' 
(a} "Beam· me~ tile Madhya I'r~illi Muarsa ~ t~lished under ~ti011. ~ · 
<bi "Madlmia" .means aa educaliooal .. instll,itiml pre~mioi iostruelions in Arabic lll!il 
lslamic slud!es and rc.oogruscd as su<iS l>),· tl>e llosro; 
'(~) ~an· means tl>e Clmlrm!i!! of in~ Board; 
(d) "Ad•isary Committee· """'"' the AdvisOry Comtnitiee comtituted undu this A<:t; 
(e) "Ml,nagcment Com.mi-" means the Maii&gemcnt Conrmillee Ml!Stituted lll!de! 
this Ant; 
(!) "Secretary" m¢4!!!• the Secmtnry of lh• ioard; 
. ' lg) "Teaeber" lilcans ~ pe$0n appoimed f.or impw:ling insltOO!ion in a ~ognised Madaxaa 
and shall i!ld•de the Shikshll.lwmis and Flead of Ille Madwa. 
!ncorpo,atloo of 3. (.1) With effect ftmn su~h dat~ as Ow S1a1e Gove,rn111e.1n rt!i!Y by ootilieatitm aPl)!)illl l!lel1! 
a-,i. . shall ho c,aablis.lied. in the $;llle of Mndhn ~rh a l3oard by the name of thn Ml!dll,ya Pl'.liC!e&l> 
Modarsa :Board with Head Qwmers at ~ aad jurisdiroon over !lie whole or the State of · 
Madhya Pradesh. 
(Z) '!be 'aom<I shall. be a ll<idy. oo~ffil!O will! ~Ill $1.iCOOSWU a.nd a cofumoo seal• wi!b 
pew« ro acqu\r,, and hold propercy, both movable and imtoo\lal(le-atlil to -trllli!!rer any pmperty b<ild 
by it and to contra~ subject !O !he approval oflhe GOV<lfllrnent and do al! ot!ter t:ltlng• ~ary fi,, 
1be pufj)Oll<lS of its constitution and may sue <ir be suoo in ils eni'p()il!le name. 
(a) 'f.tie;~'in,.~ af:tbe ~l~nn ~t. Madeya Pn!lesti; 
(b) Jk ~ in chargce nf the l'i~i ~~•~ ~~ya~~ -
-.(ol 'IM Sc11tm18fy. in charp;e .of 11'1e l!llll~, ClUses aillU,fitmul!cs Wel!AA: D:panment. 
Madhya .Pradesh; , ~. i •. n, · '. • • . 
(d) The Suretl!J'y in c!wge .cf the 1lnoal 1111d Sclle<l!lted Cost& Wolfllte Oopart­
Mildb)'& Pnidesh; 
(e) &mmiS!lioner. of Public llllt~ ~~ ~. 
(!} Dimi!cr.-, $1}11e ~t of U~on ~~ ~' Traillin~. MJid~l!'i ~. 
' (g) ~i.l!l·i)irecu,r, !Ujiv Gamibl ~t ~ltik• l,Jlssion. Blll,l!ftl; 
(h} Sem:tary, Board .c( SecQrulary ~in!, t,!llil\ya l'rildesb; 
'·(i) Mllmtlng'~clOr. 'Te!II 13oim ~iiil:Marffi'.ll~; . 
q 
(j) ~ •. M'anorily CmnmiSsiGll, ~ lltildesl!; 
,@ti Cbi~i: ()ff!iw, \V.alil Bmw. Mltdli.ya ~ •• 
{1) 0ru: Sdlolar iii Urdu Langm,ge; 
(m) One Sobolar in. A9),ic Language; 
(eJ Three social work<ln o( repute from lhe Mu,ttm Community. 
11r.14 (3) 
6. (I) The tetm of office ail-0 o!ber conditions of ierviee of·11ic nominated members shall be t.,.,., or- IIOd 
liiOli as ma~ be p~. l'illlng GI c.....i 
VIGDCYtte. 
(2) The Cbaimlan and ·the Members shall hold offlce during the pl08SlJrc o[ the 
Stale Oovemmm,i 
. (3) Any nominated Member o( tlle liow may resign his office by a letter addressed ta the 
Stete GovemmenL 
(4) In the. evfl!ll of ·aay casual V""'111CY in the office of the Members by reason of death. 
itsignauorl ot termlnaiiun of noml,;ation or for any other renson, ,such vacancy shall be filled t,y . 
nomlhalions. Md any pemoo l!fflffluted In fin sucb vacancy shall hold of!ice for rhe remaindet of 
Ille term of ·th< Mfflibcr .iii wliGse place be has been so nnminmtd. 
7. Toe qoorum for 1hc -Ii•• of Ille Blll!ld shall be one-lliird of the tol!al number members, °"""""-
fl. ( I) It shalt. be the duty .oftbe Boonl to advise !ht Stele Oove!lllllent on all matters relalillg 1>.,..,, and 
ro .Madarsa iMucation. =:,•• al ti!• 
(2¼ Subject IAi Ille provision of thi• Act and the Rule$ made lllereunder the lloll!G shaTI have 
()OWIU lo direct and supervise Madarsa l!dijcalion and in particular have the following powers : 
(a) 10 grant maognitioo to Mll!lams; 
(b) to Wi!lldraw rcoogllitiQii of Madatsa; 
(a) .lo lllllmlaiil the teoord of mcog,ritlon of Madarsas; 
(<I) 10 appoint Management C:Mll!iittees of Madarsas in !he presmbed manner; 
(e) to cllllllillile recopitlon c-Olllmlllllli, mimination oommir.ee. finance eorrurilttu and 
· such other -illlle& as the Board may consider necessary for the proper and 
cffioi~t fmmtlonllig of the •Beard; 
(I) to prescribe the syllabus for primllt)' and niidd1e level Madilrsa Bducarlon and 10 8l'Tllll§e 
for the cimduci of the exl!millaiion of Class V and VIII and to ·awanl Cffllflcatts; 
(g) ti> develop medwiim for iospcclion of Mll!ltsas; and to enslll'e proper ulillizalion 
. iff "funds; 
HI~ (o) 
!ht .tu stlpi:rvlse .irrif)le.me-ntation -ru· Central Md Suu.e Gov.:inmi:nt sdiemes· tn regard to 
Madlll'.Sll iu.!uciiti~n: 
(l1 to p>epure •nnllal bodgei estmntes arul ill,'"''"mts of llw Boaro for tht awrim.1 of the 
State Govern.nient, 
9. Thier:· sha.H bo-.Ct}tiStihHod an Athistllry COrn~it~e.as-uncltr 10 ad¥1$e 1;h:e 81'1.Brd on policy 
nu.Hen, hi.sue:.- inv~hrffig fi1r1an-ce and !(; re-'.•tie:w 1Be p.e;rfon:tuncc of th.: Bmltd,-
I•. Ch.:t:~' Miniunr of !v'ld.Chra l'•adesh 
?, Mintst« for Saoo,oj E<luc,tion, Madhya l'ra<lah 
3, Miutsier for Fin•n«>- Madl':y11 l'radoih 
4, Minit,tu for J,Air.l:ti~y Welfare. Ml.Whya P1:Wcsh 
5. M1111nr forT:·ihal Welfare, Yiadhya ?,w,,sn 
6, \!lhaimi••• Wd:f .Bo,ir4 M.alw., l'r~ 
7 ChairnlJn. Madhya .Pt2t.'lrJ.h Mfnonty Commis.,imn 
j 
t. S.«,,.,ary in .;;iarge, &:ho;,! F,due!Ulmn, M"1lhY• l'ra,Jos:h 
Mcm•1"'r 
Mcmb<, 
Ma,,\;,; 
M-r 
M0U11:ltr 
Mtimber·S•crotory 
f2J S,,t,j«t IQ the g"'1<nd\"'111r:al ru,<1 •~.:tJ;ion ~/!Jaj, Chllfl'1T\ll.il, rho Secret&iy slu!J )Je.th~ 
l'tir.eij:!:u AdmL'\J,uotivdllffi;mr <,f 11-., iloml ar.i!I wh ~ ontitlcJ f~ patti~ipll.!e iii !he m~tiags of 
me l!oar<l h,,1 ,hall """ be '.ntill«l <a 'lull: lie ;n,U b~ respun.1ilk. to ,rc;oul llw pr,.a""4!.i'Jgs of the 
mwc11ngs <Jf lhe .B,.ard, · 
r1 (l} The RlMu'd !i:iU'Ul k¢itp the ·&ecour,r tt( aU ·its re,ecfpts and ~®~.<lh:ute in th: 
prescri~ _ n:ntnt.-et. 
(2) TM am:miot, t>f ll:s 8oarcl ,l;a!l be eu,rulle<l and JU<dit.ed in •""h '""""·"' u rony 
!,c pr<,$<:fllm<I: 
G~ttttnm¢nl lo this A,.;t. 
tM,ltc·fflits:. 
P~w~r ot Sut~ H. {I l 1he St£tt (.1olii'.rntt\Cr.1 n1;,y i~s;.wi ;Ui;tt dir.:U::h!Ptui Kl ~ ·&md 11 it :· "y J,.~n1 
,,...,v~romnt. f ♦r: neccMnty for -the fuHlllmcJH &f ih4 ~ of this Act ~ the.~ hh..tll c,:,; lf '·r ·N.n,h 
istulhf!-~ illc:h· ail'CQ.iO.ns. 
f2) Thc:S~ ~ll!>atl nave powa t<> ieillt,~~ .lf ,q,re .s ,ss, ·w• ,i\o 
~•• to •nythwg do,;• "' pufl)llrtr-d "' lio oo!'e !,y Ille ~·"""1 
' ' 
Al!l""d ...- 11;, . J 4. . Any perw!I •Jgriey'111 ·1>1 tile ~ioo tJ" tl>t_1""'¢ ~;:~., ;u; "!>P<al w1m,'1 00 ,lay, 
de<hl<m of tht uf the ,:,ossing o( the or<l<>tt t<> the Slate G.vvtl))!'!l¢<ll. .. , · 
~m. . 
i'""" •• ....,... 15. If llllY ,dililtulty .arilles.in gi.ving eifeel .o Ibo provisi<!llr,,,if ws A<.~ theStote Gov,n,m,,r~ 
dtmcu•1• m;i;y by order m.l<e t\lll:lh l)t1><i>ions n<11 i1tcansi~li:r,!·witl,,,:h<t J!LV!il.<ioos of ~~is Act. ,s "Pl"'"' \o 
the·lft 10 ~ necessary or e"tpedient ·for· removing ·sU.Ob _tiiffir..~11ty. 
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, fctl:R;rrmg-~:~..:~. 
l 
I • 
1998). 
CHHA ITISGARH ACT 
(No. 12 of 2007) 
CHHATIISGARH MADARSA BOARD (SANSHODHAN) ACT, 2007 
An Act to amend the Chhattisgarh Madarsa Board Adhiniyam, 1998 (No. 31 of · 
Be it enacted by the Chhattisgarh Legislature in the Fifty-Eighth Year of the Republic 
of India as follows :-
L 
2. 
(1) This Act may be called the Chhattisgarh Madarsa Board (Sanshodhan) 
Adhiniyam, 2007. 
(2) It shall be deemed to have come into force retrospectively with effect fro~ 9th 
March, 2006. . · · 
In Section 8 of the Chhattisgarh Madarsa Board Adhiniyam, 1998 (No. 31 of l998) 
(hereinafter referred to as the Principal Act) ,- ' 
for clause (f) of sub-section (2) of section 8 of the Principal Act, the following 
shall be substituted, namely :-
"To prescribe tfie syllabus for primary (Class I to V), middle (Class VI to VIII) 
standard, Urdu Adeeb! Urdu Mahir, Urdu Moallim, Moulvi, (High School), Aalim 
(Higher Secondary) High Scl)ool and Higher Secondary correspondence courses of 
Madarsa Education, and to· arrange for the conduct of their examinations and to 
award c~rtificates." · 
s10 (H 
Short title and 
Commencement. 
Amendment of Sec­
tion 8. 

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