The Manipur Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Second Amendment Act, 2007

?
EXTRAORDINARY
PUBLISHED
BY
AUTHORITY
No.
160
Imphal,
Wednesday,
foly
u;
2007
(Asadha
20,
,
1929)
GOVERNMENT
OF
MANIPUR
SECRETARIAT:
LAW
&
LhGISLATIVE
AFFAIRS
DEPARTMENT
NOTIFICATION
Imphal,
the 11th
July,
2007
·
No.
2/14/2007-1.,eg/L.?The
fellowing Act
of.
the
Legislature,
Manipur
b'which received
assent
of
the
Governor
of
Manipur
on
10?7-2007
is
hereby
(fpublished
in
the
official
Gazette.
·
(?::"
'
.
l}.?EMANIPURRESERVATION OFVACANCIESlN
POSTSAND
SERVICES
F
··
·
·
(FOR
SCHEDULED
CASTES
Ar)lD
SCHEDULED
T,RIBES)
SECOND
AMENDMENT ACT,
2007
Manipur
Act
No.
6
of
2007
An
Act
J;i?()
amend
the
Manipur
Reservation
of
Vacancies
in Posts
and
.
Services
(For
'.
Scheduled
Castes
and
Scheduled
Tribes)
Act,
1976
(Manipur
Act
No.
I
of
1977).
.
-
Be
it
enacted
by
the
Legislature
of
.Manipur
in
the
Fifty-eighth
Year of
Republic
of
India as
follows
:
).
Short
title andccmmencement-+I'l)
This
Act
may
be.called
the
Manipur
rvationD
of
Vacancies
in Posts
and
Services
(For
Scheduled
Castes
and
eduled
Tribes)
Secon!1
Amendment
Act,
2007.
(2)
It
shall
come
into
force.,on
.suca
date
as
the
State·
Government
may,
notification
in
the
official
Gazettevappoint.
_2.
Amendment
of',
section
2.-
In
clause
(g)
of
section
2
of
tho
Manipur
eryation
of
Vacancies
·
in.
,
Posts.
a.11d
.
Services
(for
.
Schc;duled
Caste?
and
µled Jribes)
Act,>1976.
(hereinafter
..
referred
tocas
the
principal
Act),
after
jp?dl
'by
Jhe
Sta.te
.:
G.Jve.rn01c;nt\,.
the
words
''?rO
any
.·.
other
authority
in
'}
of which
(he
State
...
LeID?l,t,1.p:e>has,
,
the
po?r .
tc:>
r.
malce1.Jaws"
shall
be

(d)
of
?ection
$
·
of
th?_principa)
(ii)
promotions
made
on
the basis of
competitive
examination
departmental
candidates, within
or
to
Classes
II,
III and
IV
in
grades
or
services
in which the
el?inent
of
dif6ct
if
any.
does
not
exceed
75
%;
·
(iii)
promotion
made
by
selection
from Class
HI
to
Class
Class
II
.
and
from
Class IJ
to
the
.
lowest
rung
...
or
Class
l, in
grades or
serv?ces
in
which
the
recruitment,
if
auy,
dcfes
riot
exceeJ
75
%:
(iv)
promotions
made
by
selection in
or
to
Class
in
grades
or
services
in which
the element of direct
T
..
c•rn,,1'mi>nt
if
any.
does
not
exceed 75
?;.;;
(v)
promotions
made
on
the basis
of
seniority
subject
.to
appointments
to
all
Class
I,
Class
U,
Clas, III
an?
posts
in
grades
or
services in which the element of
direct
meat,
if
any,
does
not
exceed
75%.
(2)
Every
notification
or.
order
made under the
sub-section·
be
laid
before
the State
Legislature
in
the
manner specified
in
sub-section
of
section
n
of
this
Act.
5.
Insertion
of
.new
section
4A-After
section
4
of the
principal
Act,
following
new
section
4A
shall
be
inserted,
namely;
-
·
f
"4A.
For
the
purposes
of
this
Act,
any
unfiled
vacancies,
which
aref
,
being
filled
up
by
the
Scheduled.
Ca?tes
·
or
Sbhejule:I
·
TribeA"?
\is' JM)??
may
be,
in
a.ny
recruitment
yeat
or
yeari
llball
be
itba:fod
'as's.;i??i'?ib
?
?
of
vacancies
to
be filled
..
up
itt
.
any
.
succeeding'
year
.
?t.
)eats
'a·
vacancies
shall not
..
be
•considered
togenief
•wit?
:the
vacailefes'
bf
tli?·:
.•
Which
they
are
bijing
fil.Jed
up
fol"
<ieletmHii-iig·
the
teilihg
'oi
filtt/i'
reservation
on
total
number
of vacancies
of
that
year.'
2
3. Amendment
of section
3.-­
shall
be
deleted.
4.
Substitution
of section
4.-For
?ction
4 of the
principal
Act,
the
shall be
substituted, namely.-
\
"4.
Percentage
of
vacancies
to
be reserved-«
(1)
Subject
to
the
provisions
of section
3,
there
shall
be
reservation
such
percentage
of the
fotal
number of
vacancies
in services
and
posts
State
Government
may,
from time
to
time,
by
notification
in the
official
Gazeffe···
.
.
,
determine
for Scheduled
Tribes and
Scheduled
Castes
respectively
in-
{ij
direct
recruitments;

-'
3
f?.
Deletion .of
section 6.?sectibn
6·
of
the
principal
Act
shall be deleted.
-1.
Arii?ndineni
bf
,secuori7.-
..
111:
sic:tion
1 ()i
the
principal
:4ct?
\t
(i)
for
the words
"reserved for
them
even
after
exchange
of
reser­
vation b'etween
the:
Schedtlied
Castes
and
Scheduled
Tribes,
the
tefoainiiig vacariciei'''
ith'e
words
'••reserved
'r&
,,
them;
the
remai­
'riing
vacancies
shal]
be
ke·pt
unfilled
in
case
of
appointment
by
direct
recruitmen.t
an.d
?odereservation
of.· sm:h. unutiH
zed
reserved
vacancies
fo'r difhct
recruitliierit
shall
bJ
allowed,
However,
in
the
case
of
appointment
..
,by
promo.!_!?,
the
remaining
reserved
vacancies
which
cannot
.be filled in
a
recruitment
year,
dµ(:
to
non-availability
of
adequate
pumber
of
eligible
candidates
from
the
reserved
community"
shall be
substituted;
..
(ii)
i? t11.?
:ecpnd
..
proviS?, fo
bet\l.'een
.
the
words
.
•·
is
made"
and
.?and;\
the
'words
.:in
respe_?t'
?f
promotion
only"
shall
be. inserted.
,
8. Amendment
of
section
9,"'.Por sub-section
(3)
of
section 9
of
the
fi\l-i11diptll
;A.c't.
ltie
foifoWiHg
slia:h
n?
·
iu'o?tituted,
namely?-
"(3)
The Scheduled
Castes
and
Scheduled
Tribes
candidates
shall
b1:1
rechrited
to the
extent
of
the
reservecl
vacancies
:
Provided
that
the
pass
marks,
in
all the
recruitment
examinations,
for
tho
·'S"?tiedured
Castes
and iScfrt?diii'ed.
THb'es
candidates, in_
the
aggreg?te
may
be relaxed
by
the
State
Government
or
Manipur
Public
Service
CommiJ1sion.''
,:,(';;:
?
•.
Insertion
of
new
sections
9A,
9B,
9C
and
9D.-After
section
9,of
the
tliofincipal
Act,
the
following
new
sections
9A, 9B,
9C
and
90
shall
be
inserted.
'lii!iY.?
.
,
.·
.
·
"9A.
Procedure
of
making
promotion
against
reserved
vacaacies.,
The
:%9cedure
of
making
promotion
to
posts
a..ncI.services
against
vacancies
reserved
for
the
Scheduled
Castes
and
Scheduled
Tribes
shall
be
as
prescribed,
;?},;'
9B.
ReJaxaiion
of
qualifying
marks,
standards
of
evaluation,
etc.
for
fipro?,otio?·:-The
?t.?te
Goyern01??t
may
.
relax•
the
qualifying
.
m?rks
.
in
any
f,l<eximtnatioh.
'cir
lo'ter
t?o
st'a?tl?'rds
0?
evafo?tio?
'in
Javour
of
the
s.c?.eduled
<;;c*stes
:
"and
:th-S
Sch?thderi
i"ti'??s
fa(
%s;ivatidti
in
matter
of
promotion!
y;to
any
class
or
classes' cif
idttices
or
post?/
.
?:!I>,*s·,.,iav?,tis?':!1e,?t/i?.
q1r?ct·
?9£r?}.fine.tit?·
frtbe
liquired
nunibe.r
or
r??!i9a???tes
or.:·$.??e,,d.?1??:a<:asles
..
<>r
$c)i?'9.ule?
1"rioes
are,'
n?.t •.
available
for
tl'tihg'up
thereserved
vhcand?s.
f'r'esh
adverlts?n:ient·ni?y
be
n:adb
only
for
fitt:d??tfu,
!":"!":
t,'??{?:
o?:?;o?c???:!;:t:.::=•d
(

4
Member···
Member,
Membei·?
Member;
Member.>·
Two
Members
of
the
Manipur
Legislative
Assembly
belonging
to
Scheduled
Castes
or
Scheduled
Tribes
to
be
nominated by
the
State
Government
Commissioner/Secretary
(TD)
(f)
Commissioner/Secretary
(DP)
(c)
Chief
Secretary
(d)
{b)
Minister
in-charge
of
Tribal Development
(:)
Secretarf;1
Provided
that
on
issue
..
of a
proclamation
under
Article,
356
,
of
the
Constitution
of
India,
the,composition
of
the
Committee
may
be
altered·
.bY
the'
State
Government
to
such
extent
as
it
may
deem
fit.
9D:
Concession-
Fees,
if
any,
prescribed
for
any
examinatidn''f\
to
any
service.
er
post
shall
be.
re.duced
to.
l/4
in
the
.
cas?./&fca.
belonging
to
the
Scheduled Castes
and
Scheduled
Tribes.'\
·
·
·
·
·
10. Amendment
ofsection
IJ
.-Jhe
words
"the
element
.ofdir:ct0?b:f
does
not
exceed
fity
percent"
occurring
in
Section
Ll-ishall be.
su.??ijf
the
words
"the element
of direct
recruitment
does
not
exceed
seventyfive
11.
Deletion
of
section
I
3.-
Section
13
of
the
principal
Act
shaU
l:,{
12.
Amendment
of
section
15.-
The
full
stop ''(.)"
at the
end
otcl?
of
section
15
"of
the
principal
Act,
a
colon
"(:)"
shall
be
substitute.
thereafter
the
following
proviso
shall
be
inserted,
namely,-
"Provided
that
in
the
event
of
failure
of
Administrative
.
I)ep?r.f
Head
of
Department
to
comply
with
the
provisions
of
this
Act,
be/
be
Iiable
for
disciplinary
proceedings
against
him
as
per
service
..
applicable."
13.
Substitution
of
section
16-F
or
section
16
of
the
principa]
.t\S?tc
following
shall
be
substituted,
namely.-
'·16.
Standing
Committee,«
{I)
There
shall
be.
a
consisting
of
the
following
members. namely,«
(a)
Minister
in-charge
of
Department
of Personnel
(2)
OQe
officer
belonging
to
the
.
Scheduled
·.
Caste
or.
Scheduled
Tribes.);'.'
not
below
the
rank
of
Under
secretary
shaH. b?
posted
in
the
))epa?tment
of:
Personal
who
shall
act
as
Nodal,
Officer
for
implementation
of
this
A:ct."
·

5
:;;;:,l4;
·ln?e+tiori'
'ofnew1
seci:i6n
16A.?Aifter
;ection
16
ofAbe
principal Act,
following
new
sectien-
l6?·;shatl,
be
.
inserted, namely-
?"]
:'.·
-l
;_;.
:;-:-:.::
.;-
._._
:--t
:
.:.<:
;;
:
?;'
:;-
,
'.
.
.
··:
.
''
.
.
.
.
--._;
."
.
,
..•.
,u16A
.•
Prevention
of
djsqualificariou
for
membership
of
State
Legislarure,»
-'•1i
;"i;
::,h?by
declared·
that the
Chairman·
or
member of
the
Standing
,,.Committee-
..
under
.?tigµ?- l6,t,Pf1tbj?, A,r;,?
?Jl?Jl
.:!JP!:,9P
.
:di?qul\l;iµed
and
shall be,,dcemed
neYJ:t;J.o
,baye.
b.e?11,di?1.Jfl}ifi.?4Jor
b?jpg, cb.,?n
as,
or
for
being
a
Member of State
Legislature."
15.
Insertion
of
new
sections 18A and
18B.-After section 18 of
tho
principal
Act,
the
following
new
sections 18A
and
138
shall
be
inserted,
namely,-
,
?'l-8?.
,.fl:9.{.?9ti,<n:>,_.9f
?i:;ti?!L
taken in
good
faith.-No
suit,
prosecution
of
,i
o?her
Jegal
proc?edfrigs
s.h1llhe
against
any
person
for
anything
which is
dori.e_
,i:q.;g9? fajtl:t
dr]ntend
to
be
done
under
this
Act.
;.-,
·-'.
-,-,·,::-
·
..
:
:
"188. Removal
of
difficulties.-,(1)
If
any
difficulty
arises
.in
giving
effecJ
to
the
provisions
of this
Act,
the
State
Government
may
take
such
steps
or
issue
such
orders
not
inconsistent
with the
provisions
of
this Act
as
tho
State
Government
may
consider
necessary
for
removing
the
difficulty:
Provided that
no
order
shall be
·
made
under this
section after
tho
expiry
of
two
years
from
the date
of
commencement
of this
Act.
(2)
Every
order
made
.
under this section
shall
be
laid
before
the
State
Legislature
in the
manner
specified
in
sub-section
(3)
of
section
19 of this
Act.''
16. Amendment
of
section
lQ.-(1)
In
section
19 of
the
principal
Act,­
(i)
for
sub-section
(2),
the
following
shall
be
substituted,
namely-
"(2)
In
particular
and
without
prejudice
to
the
generality
of
foregoing
power,
such rules
may
provide
for
all
or any
of
the
following
matters,
namely:-
{a)
manner
and
guidelines
for
determining
the
ceiling
of
fifty
percent
of
reservation
of
the
vacancies
of
the
year
under
tho
provision
of
section
4A
of
the
Act
and
Clause
4B of
Article
16
of
the
Constitution
.
of.
India;
e·-··c?,1,!ift,,;c:;,;
•.
..,,?::,,.,
(b)
the
procedure
and
guidelines
of
promotion
on
the
basis of
seniority;
(c) procedure
of
selection
by
the
recruiting
of
appointing
authority
-in
respect
of
candidates
who
satisfy
the
required
qualifications
and
•i-:0.iiRij?r.??ffe.'?s.:;p?f?;·i,?.?:?tifr.?ii}l;.·;iJ?I·"':·_
..
"·"····.···,,
..
,
.....
,\.-,.·...
..

6
,;'(d)
mrmner,
and
··guidelines
oar
fiJli:ng
-up
C)f.
?rv:?4-)Y,,
both.
direct
recr:uitmenh and/promotion;.·
.:
(
t)
maximum
age
limit
fof.
r??tlitolent
to
any
service.
pr
.
,Ct),
·
any
.
Other
matter
>,vhlch:
is,
·
-t?
i
?
.
or
may
-?
.Bf??fribF,4.r;/g:c?
·(ii)
In'
sub-section
·•
(3)t
·
for
the:
-
words:
"All·
rules
·
made
underr',>th?{?j
"All
rules.
notifications
or-orden",!
shall
be· subi:t•f
:n11. KA.?INIKUMAR,
SIN<iH/
Deputy.
Secret:iry
(L?\\'):·
Government
of
Manipur.

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