The Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Repealing Act, 2018

 
Uh
No. 5
MANIPUR
 
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Imphal, Wednesday, April 4, 2018 (Chaitra 14, 1940)
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, the 4th April, 2018
No. 2/10/201 8-Leg/L: The following Act ofthe Legislature, Manipur which received assent ofthe
Governor of Manipur on April 4, 2018 is hereby published in the Official Gazette:
THE MANIPUR PARLIAMENTARY SECRETARY (APPOINTMENT, SALARY AND
ALLOWANCES AND MISCELLANEOUS PROVISIONS) REPEALING
ACT, '20] 8
(MANIPUR ACT NO. 6 OF 2018)
AN
1 ACT
to repeal the Manipur Parliamentary Secretary (Appointment,
Salary and Allowances and Miscellaneous Provisions) Act, 2012
(Manipur Act No. 10 of2012).
Whereas, it is expedient to repeal the Manipur Parliamentary
Secretary (Appointment, Salary and Allowances and Miscellaneous
Provisions) Act, 2012 in light ofthe ruling ofthe Hon’ble Supreme
Court ofIndia in Transfer Case (Civil) No. 169 of2006 (Bimolangsu
Roy (Dead) through LRs Vs. State of Assam & Another), and in
the process ofbeing a responsible Government which upholds the
Rule of Law.
BE it enacted by the Legislature of Manipur in the Sixty-nifith Year
of the Republic of India as follows:
1. (1) This Act may be called the Manipur Parliamentary Secretary Short title and
(Appointment, Salary and Allowances and Miscellaneous . commencement.
Provisions) Repealing Act, 2018. ’ '
(2) It shail'come into force with immediate effect.
- Ma nip” r ACt 2- (1) The Manipur Parliamentary 9ecretary (Appointment, Salary and , Repeal °f "‘9
NO' 10 Of 2012 Allowances and Miscellaneous Ytovisions) Act, 2012 is hereby 223$;Lntary
1'epealed. Secretary
(Appointment.
(2) Notwithstanding the repeal of the Manipur Parliamentary . :figfifgjs and
Secretary (Appointment,. Salary and Allowances and Miscellaneous
Miscellaneous Provisions) Act, 2012, the repeal shall not afiect - ngéisions) Act.
(a) the previous operations ofthe repealed Act or anything duly
done in pursuance ofthe Act so repealed including anything
done in ofiicial discharge oftheir duties by the Parliamentary
Secretan'es; or
(b) any right, privilege or obligation incurred under the repealed
Act.
NUNGSHITOMBI ATHOKPAM,
Secretary (Law),
Government of Manipur.
 
Printed at the Directorate of Printing & Stationery, Government of Manipur/305fC/04-04-2018.

‹ Prev All Manipur acts Next ›