The Manipur Legislature (Removal of Disqualification) Amendment Acts

Amendment
of
section
2
Mnnipur
Act
l
or"l973.
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Vaisakha
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SECRETARIAT
:
LAW
DEPARTMENT
Imphal,
the
25th
April,
1975
.
..
.
,.
-',fhe
following
Act of
the
Legislature
of
Manipur
which received
Assent
::ofJ??::
Governor
on
22-4-75 is
hereby
published
in
the
Manipur
Gazette.
S.
Surat
Singh,
Under
Secretary (Law),
Govt.
of
Manipur.
?!I(MANIPUR LEGISLATURE
(REMOVAL
OF
bISQU/\LlfICA-
TIONS)
(AMENDMENT)
ACT.
1975.
(Manipur
Act l
of
1975)
An-
.
ACT
·?to}f?.!?izdJ/ze
Manipur
Legislature
(Removal
of
Disqualifications)
Act;
1972
..
{!.f!!f[R.ur?ct.I_
o/1,973).
·
?}fi)?.)s?et??y;c,l'i!r??-d
'by
th.'?
·L?gisla?Ul'C
-of
.Manipur.in
the
Twenty-sixth
...
·?nar.orRe:r,uo(ic·ofihdia
as
'foilows
?:.:....:.
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fir?;_-;.,_(l?.
Tl:is
Act
may
be
called the
Manipur
Legislature (Removal
Shdrt
_
title
?gJtP,1?qualificat10I1s).
(Amendment) Act,
1975.
·
.
. .
??mmcncc-
J(2YftThis?--;Act:··shall
-b?"-<lec·mcd
·to
fiavccomc·".
into
force
with effect
incnt
.
.lffi(t?f
,f
ebruary,
·
1973?
.·
·
·
·
·
·
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·
..
J\2?'.(1)0:
The
existing
section
2
of
the
Manipur
Legislature
(Removal·
1??P,JsquaH?catio1!-s)
Act;
1972
(hereinafter
referred
to
as
the
'Act')
shall
l?-?nt1mbered:as
sub-section
(1)
of
section 2
of the Act
;
and for
the
ILl!!I:-s!op
.occunng
after·
the
,word
"fees"
at
the end of clause
(b)
of
sub­
\?i?ii:,0).
?o
renumbered
a
semi'
colon shall be
substituted
and
thereafter
?do.µowmg
clauses·
shall
be
inserted, namely
:-
·
?(9}'G:the
office
'of
a
Minister
of State
or
of
a
Deputy
Minister
;
n-,..,, .•.
,
..
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'
f.(d)/.
the
offic?
of
the
Speaker or
the
Deputy
Speaker
of
the
Manipur
t:.':
i
Legislative
Assembly
;
.
.
.
.
·
·
t?{/the
oflice
of
th?
Chief
Wh.ip
or
D?put?
Chief
Whip
or
Whip
in
?Jct
,
;
Parliament or.in
the
Manipur
Legislative
Assembly
;

.··
Repeal.
i.
(f)
.
·
Chairman
of
the
District
Council,
Manipur
;
(g)
Chairman of
the
Manipur
State
Pay
Commission"
.
.
(2)
After
sub-section
(1)
of
section
2
of the
Act
so renumbered
the
.
following
sub-section
(2)
shall
be
inserted,
namely
:-
·
·
..
.:
··
"(2)
Notwithstanding
any
judgment
or
order
of
any
Court
or
Tribunal,
the
aforesaid
ofliccs
froin
clauses
(c)
to
(g)
shall
not
disqualify
or
shall
be
deemed
never
to
have
disqualilicd
the
holders
thereof for
being
chosen
us,
or
for
being
members,
or
the
Manipur Legislative
Assembly
as
it
this
Act
had
been in····
force
on
6th
day
of
February,
1973".
·
·
3.
The
Mauipur
Legislature
(Removal
of
Disquulificat
ions)
(Amend­
mcnt)
Ordinance,
1915
(Munipur
Ordinance No. 1 of
1975),
shall
stand
·
repealed
on
the
day
this Act
comes
into
force.
Imnhal-Printcc1
&
published
by
$I.lo
Supdt.,
PJg.
&
SJy.,
Mallipur-350-C(25-4-75.

 
THE MANIPUR LEGISLATURE (REMOVAL OF DISQUALIFICATION)
(SECOND AMENDMENT) Bfi’ 1976
(As passed by the Legislative Assembly of Manipur on 10-9-1976)
AA
B&ePA’ .
to further amend the Manz‘pur Legislature (Removdl of disqualzfication)'Act, 1972 (Manipur Act I of 1973 .
BE it énactegfl by the Legislature of Manipur in the Twenty seventh
Year of Republic of India as follows :— . I
\
1. (1) This Act may be called the Mam‘pur Legislature (Removal ihgfggggt0f Disqualification) (Second Amendment) Act, 1976. '
(2) It shall come into force at once.
2. In Sub-Section (I) of Section 2 of the Manipur Legislature fifi‘gmgge
(Removal of Disqualification) Act, 1972 (Manipur Act 1 of 1973), the inSectionz.following clause (h) shali be added after Clause (2), namely _:-
(h) Chairman or Vice-Chairman, Manipur Khadi and Village
Industries Board, Imphal.
THE MANIPUR LEGISLATUfPCE’Y-AEMOVAL OF
DISQUALIFICATIONS) (THIRD AMENDMENT)
BILL, 1981 ' '
: , ’ Mk _ ,
(As passed By the LegislatiVe Assembly, Manipu; on 15-7-81)
1A ‘BILL
further to amend the Mafiipu} LegiSlatur'e (Removal of
Disqualifications) Act, 1972 (Manipur Act: of 19 72).
BE. it enacted By the“, Legislature of. Pflanjpfir in
'the 'Thirty-seeond‘Year of” Republic of India as follows:
1.? (1.)»; ,Ihis- Act may be called the Manipur' Legis- Shorttit'b; 8;, .
Iature- (Removal of‘D‘isqual'ifications) (Third Amendment) :gglencw ,
‘_ (2) This Act shall be deemed to hahe indeme into
force from the, 6th. February, 1973. -
 
2., (1) hi e1.ause(a)‘of sub~seCtion (1) of SectiOn2 fif‘fi‘ggfi
Of. the Manipur Legislature (Removal of DisqualifiCati‘Ons) - '
Act; 1972'(hereinafterereferred to as the Principal Act),
fdrthe words “Vice-Chairman of the State Planning
' Committee”, the words “Deputy Chairman of the State
Planning, Board, Manipur” shall be substituted.
 

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