The Manipur Public Service Commission (Additional Functions) Act, 2014

MANIPUR
GAZETTE
No.
16
EXTRAORDINARY
PUBLISHED
BY
AUTHORITY
Imphal,
Thursday,
April
24,.
2014
(Vaisakha
4,
1936)
GOVERNMENT
OF
MANIPUR
SECRETARIAT:
LAW
&
LEGISLATIVE
AFFAIRS
DEPARTMENT
NOTIFICATION
Imphal,
the
22nd
April,
2014
No.
2/8/2014-Leg/L:
The
following
Act of
the
Legislature,
Manipur
which
received
assent
of
the
Governor
of
Manipur
on
16-04-2014
is
hereby
published
in
the
Official
Gazette:
THE
MANIPUR
PUBLIC
SERVICE
COMMISSION
(ADDITIONAL
FUNCTIONS)
ACT,
2014
(MANIPUR
ACT
NO.
6
OF
2014)
An
Act
to
provide
for
the
exercise
of
certain
additional
functions
in.
respect
of
the
services
of
local
authority
in
the
State
of
Manipur
by
the
Manipur Public
Service
Commission.
Be
it
enacted
in
the
Sixty-fifth Year
of
the
Republic
of
India
as
follows:-
1.
Short
title
and
commencement.-
(1)
.This Act
may
be
called
the
Manipur Public
Service
Commission
(Additional
Functions)
Act,
2014.
(2)
It
shall
come
into
force
on
such
date
as
the
State
Government
may,
by notification
in
the
Official
Gazette,
appoint.
2.
Definitions.-.
In
this
Act,
unless
the
context
otherwise
requires,-
{a)
"appointment"
means
direct
appointment
or
appointment
of
an
official
by
promotion;
(b)
"Commission"
means
the
Manipur
Public
Service
Commission;
(c)
"local
authority"'
means
local
authority
as
specified
in
the
Schedule
appended
to this
Act;
(d) "State
Government"
means
the
Government
of
Manipur.
3.
Functions
of
the.
Public
Service
Commission
in
respect
of
services
of
the
local
authorities.-
Notwithstanding
anything contained
in
any
law
relating
to
appointment
and
conditions
of
service
of
employees
of
local
authorities,
-
(a) the
Commission
shall
be
the
authority
competent
to
conduct
examinations
for
appointments
to the
services of
a
local
authority;

2
(b)
the Commission
shall
be
consulted,--
(i)
on
all matters
relating
to
methods of
recruitment
to
services
and
posts
under
a
local
authority
as
may
be
specified
by
the
State
Government;
(ii)
on
the
principles
to
be followed
in
making
appointments
to
services
and
posts
under
a
local
authority
and
In
making
promotions
and
transfers
from
one
service to
another
and
on
the
suitability
of
candidates
for
such
appointments,
promotions
or transfers;
(iii}
on
all
disciplinary
matters
affecting
a
person
serving
under
a
local
authority
including
memorials
and
petitions
relating
to
such
matters
who
is
appointed
on
the
local
authority
on
the
recommendation
of the
Commission;
(c)
it
shall
be
the
duty
of
the Commission
to
advise
on
any
matter
so
referred
to
them
and
on
any
other
matter
relating
to
employees
of
local
authorities
which
the
Government
may
refer
to
them:
Provided
that
the State
Government
may
make
orders
specifying
the
matters
in
which
either
generally
or
in
any
particular
class
of
cases
or
in
any
particular
circumstances,
it
shall
not
be
necessary
for
the Commission to
be
consulted.
(d)
all
orders
made
under
the
proviso
to
clause
(c) by
the State
Government
shall
be
laid for
not
less than
fourteen
days
before the House
of
the
Manipur
Legislative
Assembly
as
soon
as
possible
after
they
are
made
and
shall
be
subject
to
such
modifications,
whether
by
way
of
repeal
or
amendment,
as
the House
of the
Manipur Legislative
Assembly
may
make
during
the
session
in
which
they
are
so
laid.
4. Power
to
add
or
omit
from
the
list of local
authorltv.c-
The State
Government
may,
if
satisfied,
that
it is
necessary
or
expedient
may
by
notification in
the
Official
Gazette
add
to,
or
as
the
case
may
be,
omit
from the
list of
local
authority
specified
in
the Schedule.
5.
Power
to
make
Rules.-
(1)
The
Government
may,
in
consultation
with
the
Commission,
make rules for
carrying
out
the
purposes
of this
Act;
(2)
In
particular,
and
without
prejudice
to
the
generality
of the
foregoing
power,
such rules
may
provide
for:

3
(a)
the
procedure
to
be
followed by
the
local
authorities
for
consultation
with
the
Commission;
(b) any
matter
which
is
incidental
to or
necessary
for,
the
purpose
of
consultation
with
the
Public
Service
Commission;
(c}
matters
in
which
it
shall
not
be
necessary
for
the
Commission
to
be
consulted.
(3)
Every
rule
made
under
this
Act
shall
be
laid,
as
soon
as
may
be
after
it
is
made,
before
the
Manipur
Legislative
Assembly
while
it
is
in
session
for
a
total
period
of
fourteen
days
which
may
be
comprised
in
one
session
or
in
two
successive
sessions,
and
if,
before
the
expiry
of
the
session
in
which
it
is
so
laid,
or
the
session
immediately
following,
the
Manipur
legislative
Assembly
makes
any
modification
in
the
rule
or
decides
that
the
rule
should
not
be
made,
the
rule
shall
thereafter
have
effect only
in
such
modified
form or
not
be
of effect,
as
the case
may
be;
so
however
that
any
such
modification
or
annulment
shall
be
without prejudice
to
the validity
of
anything
previously
done
under
that
rule.
SCHEDULE-
I
SI.No
Name
of
the
Local
Authority
1
Imphal
Municipal
Council
2
Thoubal
Municipal
Council
.3
Kakching
Municipal
Council
4 Mayang
Imphal
Municipal
Council
5
Nambol
Municipal
Council
6
Moirang
Municipal
Council
7
Ningthoukhong
Municipal
Council
8
Bishnupur
Municipal
Council
9
Jiribam
Municipal
Council
10
LilongThoubal
Nagar
Panchayat
11
SamurouNagarPanchayat
12
Thongkhonglaxmi
Bazar
Nagar
Panchayat
13
Lilong
(Imphal
West)Nagar
Panchayat
14
KakchingKhunou
Nagar
Panchayat
·
15
Kumbi
Nagar
Panchayat
.·
16
Andro
Nagar
Panchayat

4
17
Yairipok
Nagar
Panchayat
18,
Wangoi
Nagar
Panchayat
19
Wangjing
Nagar
Panchayat
20
Kwakta
Nagar Panchayat
21
Oinam
Nagar
Panchayat
22
Lamshang
Nagar
Panchayat
23
ShikhongSekmai
Nagar
Panchayat
24
Sugnu
Nagar
Panchayat
;
25
5ekmai
Nagar
Panchavat
26
Lamlai
Nagar Panchavat
27
Heirok
Nagar
Panchayat
28
Moreh
Small
Town
Committee
TH.
KAMINI
KUMAR
SINGH,
Joint
Secretary
(Law),
Government
ofManipur.
Printed
at
the Directorate of
Printing
&
Stationery,
Government of
Manipur/305-C/24-04-2014.

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