The Manipur Public Service Commission (Additional Functions) Amendment Act, 2015

MANIPUR
GAZETTE
No.
319(b)
EXTRAORDINARY
PUBLISHED BYAUTHORITY
Imphal,
Monday,
August
10,
2015
(Sravana 19,
1937)
GOVERNMENT
OF
MANIPUR
SECRETARIAT:
LAW
& LEGISLATIVE
AFFAIRS
DEPARTMENT
NOTIFICATION
Imphal,
the 10th
August,
2015
No.
2/33/2015-Leg/L:
The
following
Act
of the
Legislature,
Manipurwhichreceivedassentof
,
the Governor
of
Manipur
on
3rd
August,
2015 is
hereby
published
in the Official
Gazette:
THE
MANIPUR PUBLIC SERVICE
COMMISSION
(ADDITIONAL FUNCTIONS)
AMENDMENT
ACT,
2015
(MANIPUR
ACT NO. 10
OF
2015)
AN
ACT
to
amend
the
Manipur
Public Service
Commission
(Additional
Functions)
Act,
2014
(Manipur
Act No.
6
of 2014).
Be it
enacted
by
the
Legislature
of
Manipur
in the
Sixty-sixth
year
of the
Republic
of India
as
follows:
1.
(1)
This Act
may
be called the
Manipur
Public
Service Commission
(Additional Functions)
Amendment
Act,
2015.
(2)
It
shall
come
into force
on
such date
as
the
State
Government
may,
by
notification
in the
Official
Gazette, appoint.
2. In section 2 of
the
Manipur
Public
Service
Commission
(Additional Functions)
Act
(hereinafter
referred
to
as
the
Principal
Act),
2014 after clause
(b ),
the
following
new
clause
(bb)
shall be
inserted,
namely,-
"(bb)
"Government
Company"
means
a
company
as
defined in clause
(
4
5)
of
section 2
of the
Companies
Act,2013
(Act
18of
2013),
in
whichnot less than
Short
title
and
commencement.
Amendment
of
Section
2.

Amendment
of
Section 3.
Amendment
of
Section
4.
-2-
fifty-one
percent
of the
paid
share
capital
is held
by
the
Government of
Manipur
as
specified
in
Schedule-II
appended
to
this
Act;".
3.
In section 3
of
the
Principal
Act,
for
the words "local
authorities" and
"local
authority"
wherever
they
occur,
the words "local
authority
and Government
Company''
shall be
substituted.
4. For section 4
of the
Principal
Act,
the
following
shall
be
substituted,
namely.-
"4. Power
to
add
or
omit from
the
list of local
authority
and
Government
Company,-
The
State Government
may,
by
notification
in the
Official
Gazette,
add
to
or
omit from
the
list of local
authority
or
Government
Company
specified
in
the
Schedule I
or
Schedule II
respectively."
Amendment
5.
For clause
(a)
of sub-section
(2)
of section
5 of the
Principal
of
Section
5.
Act,
the
following
shalll be
substituted,
namely,-
"(a)
the
procedure
to
be followed
by
the local authorities
and
Government
Company
for
consultation with the
Commission;"
Insertion
of
Schedule-I I.
6. After SCHEDULE-I the
following
SCHEDULE-II shall
be
inserted,
namely,-
"SCHEDULE-II
SL
No. Name of the
Government
Company
1.
Manipur
State
Power
Distribution
Company
Limited
2.
Manipur
State Power
Company
Limited
TH.
KAMIN!
KUMAR
SINGH,
Addl.
Secreatry
(Law),
Government of
Manipur.
Printed
at
the
Directorate
of
Printing
&
Stationery,
Government of
Manipur/305-C/l
0-08-2015.

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