The Manipur Secondary Education Act, 1972

Short title.
extent
aad
commence,.
mcnt.
?Ca,iV?
,:;t?e-vt.+on
:2.g.72.,
?rti
putt.
/\-?No.
·1iii-
m1f'
c?ANIPutt·'
s'EcoNpARY
enpCATION
? 1912
(/\S
jotroduced
in
the
Legislative
Asseml>ly
of
Manip1.u:.
J\t)..,
?AG,.
to
ii6diisb.
·a' Boattt1).f.
?Secondaty'lidu?atimft<>
regulate,
supervise
and
dcwtlopqlm:;syltetn
of·
Sect>ndaty,
Education
in
the
State
of'Manipur;
·i-r ;.::;
?j:;_\'?":
·
It
is
hereby
enacted
in
the
TwentyJthfrd
Year
of the
Re-
puJJMf:
,ff
\wd\a
a,s
fol}9.ws:-
..
?.-·!fa:
..
-·(bi.
Th.?·:
·.tf
..
·.
Adt
qily
be
...
called.
the
..
Manipur
Seconda
ry
Edu-
ca
'L
Act/
f?72;
·
·
·
·
•
·
:_
·
·
·
·
·
Admission
of
Institu­
tlens
la
other
Statel
and
Admi­
nistrations
to
the
pri­
vileges
of
the
Board.
DotioitiODI
•,v·
:?·'(!)1
?
'?Jr.fe??s
to
the.
whole
of
Ma11ipur.
(3)
It
shall
come,
intQ.for?
011
such
date
as
the
State
Govern­
menf
m,ay;
by
notification.
in ilie-
Official
.
Gazette, .appoint.
,,(4)
,Fr-om
the
date
on
which
this
Act
comes.
into
force,
the
?aey
Education
l.loard
··
<;>f
Assam
or
Central Board
of Secon­
darY
·
-Education,
New
Delhi
or
any
other
Board of
Secondary
Edtic1.itfon
or
Upiversity
?ba}J
cease
to
exercise
its
jurisdiction
over
the
institutions .of
Secondary
Education
recognised
by
the
Govern-
ment
of
Manipur!
'?vided
that
the
.
Secondary
Education
.
Board
of
Assam
and
Central
Board
of
Secondary
Edueation,
Ne?
DelhL,shaU,
continue
to
have!
the
-same
jurisdiction
as
now exercised
by,
thelP,,
over
the
High/Higher
Secondary
Schools
till
such
etime
as
the State Government,
by
notificatie>n'
.in
the
Official
Gaztte,
may
appoint
.
.
.,,,a..
?Notwithstanding
anything
contained
in section
1,
any
Go­
ve,iiiffl,tJll..of
a
.State or
Territory
or
Administration
other
than
the
G°"f!fttment
of
Manipur
may
apply
to
the
Board for
being
admitted
to.,;,?e
privileges
of
tli.e
Board
and the
Board
may,
subject
to
such
conditbm
as
it
may
think
fit to
impose,
admit
such
State
or
Territory
or
.i\dmini?tration
to
the privileges
of the
Board.
?.tt13.
f,Jn
tit'lis
Act,
unless
there
is
anything
repugnant
to
the
subject
or
context:-
t?i "Bo.art\"
.
M.?ans
t?e
Boa,;d
of
Secondary
Ed.llc,atio.ales­
tabhshed'
u.nder
this
Act;
.
I
·
·;"•")
,iii
?
?
(b)
"Chairman"
means
the
Chaitman
of
the]Doard;
t
0?
,\Wt':":''C9nfw1t4r
Qf'
Eumination
..
mean1··•.the
..
Officer•
conduc:"
Jmg?minat1c,na,for
the·Boarch
.,_1..
_i:J
'tg'j
.,;4f!?u?tion
PeP,??ent",·.;means.
Jll?
Deparim?11t
of
..
?lv
-?'"'·cation
·
of
Jhe
Government
of
Mampur;
flan/1w) asst/mien £3.33"-
Manipufl, 454.1%. fir/'42
'rzf'flii’é ‘:»";:. *f
2 T I”; e
THE‘ "MANIPUR” “SECONDARY EDUCATION
3
$1ng 1972
(As introduced in the Legislative Assembly of Manipnr.
Arc T
..
tomsha Boartfbfl :Secondaryr’h‘dngationto‘regulate, supervise and Preamble
deghgrthejsysmn of Secondary 'EdnCati‘on in the State of’Manipur;
'
.3
siege-.2 as
:.
‘
if
_
fl
‘
it is hereby enacted in the Twenty-third Year of the Re-
nata? India as Inllnsvsw
»
as“
3( _
This‘Act miy be-ficalledi the Manipur Secondary Edu- 511°“ ml“
(avg;- i‘g-
_,
.
r'
a
,
exte tand
“ AOta lm‘
'7
V
”‘“ if v' 7
i
'
‘
_
'
col-“:19”
meat.
'
(2) 'ifilii’nxgégnfé‘s t5"? the. Whole 76f Manipur-
7
(3)
I
Itshall corne,into__force on such date as the State Govern-
ménti' may; by notification in the~ Oflicial Gazette, appoint.
Secondary Education" Board of Assam or Central Board of sgcon.
m
Education, New Delhi or any other
,
Board of Secondary
cation or University shali cease to exercise its jurisdiction over
”
the institutions :of Secondary Education recognised by the Govern-
ment of Manipur;
3”(4);: From the. date on which this Act comes into force, the
Provided that the Secondary Education: Board: of Assam and
Central Board of Secondary Education, New Delhigshall‘ continue
to have‘the‘rsame inrisdiction as now exercised by, themF over the
High/Higher Secondary Schools till such etime as the State Government,
by notificationsin the Oflicial Gaztte, may appoint.
’
32 VNotiiithstanding anything contained in section :1, any 60- 'Atglinission
variant-of a :State or Territoryvor‘ Administration other than the 3.3”“;
Gnaegnmentof Manipur may apply to the Board for being admitted “he, States
7tog-$1.39. spriviieges of the Board, and the Board may, subject to such and Admi-
conditions as it may think fit to impose, admit such State or
nistiations
Territory or Administration to the priVJleges of the Board. to e pm-
‘5‘
'
, ,
.
Viloges of
.
'
,
the Board.
snaia,«:’slnfsishis3fAct,’
unless therep'is anything repugnant
to the Definition:
subject or context:—
(irl) “Board? Means the Beard of Secondary Edncatibnjles.
'
tablished‘ under this Act; I mam; fig figm
(b) “Chairman” means the Chairman of magnate;
*
; 0’55
' 4“”
figfis‘gpntmlter of: Examination" me’aniithen :Oflicer: :conducf
stingyenaminationsafor the?Board3
»
=5;
.
jg: "fa
Sign‘edpr
‘nfi’énnatinn 'Denartmnnn” means the; DenartnemOrEdu;
.
%ation~
‘
‘
of
'
the Government of Manipur;
' -
,

2
(e)
·,·Pond"
means_
the
.secondary
Educa?n,
?r42:1,••
constittrted
under
this
Act;
.
.
.
<
,
·
t,?,
(f)
••Headmaster
or
Headmistress"
means the
head·•
..
ot!
•
chiog
staff
of
a,_ Jijgb
?gher
Secondary
SchQol
bf
whatever
name
he"
or·
'llle:•·.is
designated;· <:
(g)
·
"High
School"
means
a school
or
de.PU'flllW
$f'sff
i'il:
,.
giving
instruction
.in
Secondary
Eclucati00
,.aalst,1
IJ
.lf'trl
·
students
for
Matriculation
'or
High
Seho&F
LeaYiq
Clljl.
ficate
E11:aminaiion;
(h)
"Higher
Secondary
School"
m·euns·
a
sch.crdt
d!
Jfe-'
ment
of.
a
school
giving
instruction.in
?nda1&1
-?
and
preparing
students
for
Higlier·
-?1-
?-
Leaving
Certificate
Examination;
·
(i)
•'Managing
Committee"
means,a.Man!f,1Wtv-?
.....
of
a
High
School
or
a
Higher
Secondary
School;
·
(j}
"Primary
Education?•
mearis:
education.
?·
'f?
•·"
Primary
or
Junior
Basic·
School
'or
its
equivalctit';
·
·
{Jr)
"Recognised"
means
recognised
.by
the.:t?
'??"'
purpose
of
admission
to
the·_'privileg?s
elf
tfte-
JJotHf'
··';
prior
to
recognition
by.
the
Board,
by
,.aw.·.
established
by
Law
in
India
or
by
an.r
B?atd
·
r?
·
by
the
State·
Government;
.,
__
;."
{I)
"Regulation"
means
a
regulation
made
by
.
the:
BQJfd
unaer
this
Act;
Jnil
ttlille"
merut$_
a ruie'
lli?e
1,y-
the
St*r
:;·G.,
......
<
under
this
Act;
(n)
'.'Secondary
Education••
means
such
·educatibtt·
a·rw??.
signed
to
meet
the
needs
of
the
stage
which
..
foU?ws
immediately
the
stage
of
Primary
P?tr-
···ll'Bd··,.
?ed!'S
immediately the
stage
of
Do9re1rorDip).om?,ect--ycontrolled
by
any
Unn:.ersity
e9tabJ?:iy.
·
Ja•••.1
·
or
by a
Board
constituted
by
GovemnNut:
·
..
for•
r,
·
·
<
putpose;
a
·
·
·
..
·
•
·
•
·
(of:
·?retary"
means
Secrttary
of
the
Board;
·
and
(p)
.
?Noti1ic,at?..
.
llleans:
a
?otiftcatio?,
,Puhl•eclrrtn,._
Officfa.l
Gazeffe:
.
.·
·
:
4.
(1)
.The
State
Governm?nt
shall_.
as
soon
u?•
.._
tbt
cottnneneement
·
of
the_
A.ct
establisfted
by_·
notilication.:
,a,Joaifl
for
regulation,
supervisien
and
development
of
Secondary·
'EaucaJioa
in
accordance
witill
thC'
provisiao$
of
this
A?.
·
•.
(a)
·The:
Board
.
shall,
by
tlae
1lame/0t'
the
.,..,.w:·?
Education
•..
be
a
body
corporitte'?th,:perpetual?i11
CODbDoa
al,.
ih?
have
power.
to
acquµ-e
and
.hol?,,pr?.,?
....,ftblo
??ft&te.. to
-?r
a?;v
?rqperw
?1?_.b?''"if;.JQ:::tfll"'
.•
Inco:rpo,a.
tion
of
th•
:loard.
2
(e)5 '“Pundi’ means the Secondary Education; Boat-43mconstituted under this Act;
‘
5
' i”
5
a) “Headmaster Or Headmistress" means the
mats»;
ching stafl‘ of a High 'fi’fiigher Secondary Schoolwhatever name he?dr“‘shefis designated: ‘-'-'~'
(g) “High School” meansa school or damamgiving instruction in Secondary Education mmstudents for Matriculation ‘or High School‘Lcavil‘tC
-
ficate Examination;
7
_
'
.
(h) “Higher Secondary School” means a smearment of
g
a school giving instructioan Secondha-and preparing students fer
HigherSecendnryLeaving Certificate Examinatio
,
" ‘
n;
g
(i) "Managing Committee” meansca Mam mof a High School or a Higher Secondary 'S'Choo;
'
(j) “Primary Education” means education Impacted. in «9.4.:Primary or Junior Basié’ School "or its equivaléntftj”
' ‘
(k) “Recognised” means recognised, by the:;§qard? for ,
.
purpose of admission to- thefpflVilegcs «15:15::ngprior to rccognition'by the Board, By; _‘Westablished by Law in India or by any Bifiaid'rcc
"
f_i by'the State Government;
‘ "
.
5
(1) "Regulation” means a regulation made
5
by the Boga:
*
under this Act;
7' (in) 'fRufe” means a. in}; made by the ‘5- State;underrthis Act;
,
v ‘ ‘
-
(11) {Secondary Education“ means such (educatiia'n‘ arisflefisigned to meet the needs of the stage which followsimmediately the stage of Primary FME and 5
,
cedes immediately the stage of Degree‘or‘BiplomaE“
5
controlled by any University mblmiby'hifiiafi.or by a Board conStituted
'
by; Gofirnrfiimf‘ifi
(0)" “secretary” means Secretary of the Board
'
5 an
Y
12): ffNotification? means 1; a
notification; ublifiedgiln,=:3h.»
(
Ofli‘cial‘Gazet‘te.‘
'
"5
..
_
,
,_
44(1) The State Government shall, as soon asfmayrjFlag: ah19°01‘90” commencement“ of the Act established "by ndtficafiomfjfidnofig g:mgr
the
regulation, supervision and development of Secoh
'
" ',
’Bdhcanaccordance with, the provisions of this Act. dary 911 In
;,_ )The: Board shall, by the namefigf tug-gmwa
.—
9
seal; shall'have power» to acquire and hold.“
~
.
MmQ value; to transfe1' any gropertygheiqmyafii
'5

Chairman.
Wiilitiac:t
and
':
to·
:do
·
illf
other
thiiigs
necessary"
fot
tli?
purpose,
-6
wayiug
out
its
duties
and
functions,
and
shall
by
the
said
name
- ar:be
sued.
?
:'?--·:_:{_-?
--?
!>
The
Board
shall •eonstsf
·'or·
the
?fellowing
members,
...
I
?1Qlllettf-1\fe111bers
:
1iJ"'"Direttor
ofi!tiucation,
Manipur
(ii)
Additional
Director
of
Education
(If
any).
g,?.-
-of
?eiijth
;6ewii;;es&,
(iv)
Director
of
Technical
Education
,(if
ereated),
,ti)
'Direettt
()f;
industri?.
·
.,?
..
w?
,pf
AgciquJture.
::·
MJ';
?-
'Of;
Research,
Manipur.
(Tiii)
Di?Qr.
of
Education
of
the
Territories
of
..
other
States
·
:;
·
·}
Etn<f;?d.tninisf@ti0ll8
:admitted
to
the
privileges
of
the
,:
1
ltoaii:
. .
.
...
-
.
·(ix)
.
Deans of
.
the
_p:a.c?tjes
.
of
Arts
and
Science,
Gauhati
?DiversifyrUniversity
?ntre,
iMarur,ur.
Members
to ·1,e
DODiinMe41by
·
Govel'Dlllltllt
One
,?r,
the
··'?t<?ti=
of
Schools.
;
i&(,
1141ldtna$ten ,and)
two
Headmistresses
.•
of
High
Schools
and_
Higher
.SecQn?ary Schools.
O;e
?f-'the
,dACipals,
·
of
;µon,,t?Jmical
...
?PlJeges.
:;°'10-:,ofitbe
Dl}ll!ty•
D,ireGtors.of.
Education
.,?ary?nt.
''One
'nominee
ofihe
Gau.hati
University.
On?.
nominee
of
the
Jawaharlal
Nehru
University
Centre.
/J;Vio,
?•
of,!Iigh
Schools
.and
Higher
$?ndar.Y,$?hgpls
s?
•e?ed
rby .the Executive
.Conm:u.ttee
9L
the
All
M?
JAide4
tl:JiB]l.Stjiools
Tea?e.t;S'
.A8.$0Qµ.tiQn1
•
.
Qne
"Prin?ipal
.of
a
T?ers'
Training
College,
..;tiJOM'.uff4ad._,of
a
,Polytechnic.
Co-opted
MemJJers-
'tfhi·:Bdattf'
slntJI
ffllVe
·power
to
eo-ef)t
..
;1not,
...
m?
than
?
·'tWt>
..
i\lffltoers'
"from.
&mong
·?e
·-distmg?.ed®atinn?
.
...
,
(???
S???shallbe·ap?ittted
by
t???n(wiij!iaU
'ilio
be
an
ex-officio Member of
?he Board.
·
m and to dohllki'other things necessary for 1155 purposes _
'
out its duties and functions, and shall by the said namedenying
“gym53
11(1) The Board shall consist‘l‘fir the .gaf-‘efiofing members,
mammalian z”
‘fii“‘Dneao’””r offlucation; Manifiur
——
Chairman.
(ii) Additional Director of Education (If any).
@11th of fieclthsemm.
A
(iv) Director of Technical Education(if canted).
It!) "01mm of Industries.
f
m;iD‘ineCtor ofAgriculture
,
”7 Director ofResearch, Manipur.
(mi) Director of Education of the Territories of other State:
-
5’11d
argdmimsfranom :adgn‘tted to the privileges of the
.7 ... i
o
.
(ix) Deans of the Faculties of Arts and Science, Gauhati3Elnwersrty/B11111111111ty Centre, ‘Manipur.
,
Members to be :nonilnnedsby Government
7
OneoftheInspectcri of Schools.
ifigo Hadmasters and:twoHeadmistresses .of High Schools
_
and Higher Secondary Schools.
one ofthe Principals of monieehhicatl Colleges
191mofithe Deputy Directors of Education Department.
Shenominee of the Gauhati University.
_ One nominee of the Jawaharlal Nehru University Centre.
affiWO WEB OfHigh Schools and Higher SecondarySchgols
*
gamma-lender! bythe Executive Committee of the All
Maegan: Aided 1High Schools Teachers' Associhtion, 7
QnePrincipal of 11 Teachers’ Training College.
a:fifieeaffl‘exdmf a
Polytechnic.
-
_
Co-opted Meinbers~
‘
’Tlfi30311? 511111 have power to eta-optnotmore thanwemembers -fron_'1 amongthemunguaheéadummnm
The SecEtary shallbe‘ appointed by the Qamnt‘wh allfilo(:11)an ex-ofiicio Member of the Board. {1.15

4
Publication
ofnamesof
tho
mem­
bers
of
the
Board.
6.
The
names
of
persona
nominated
or
co-opJed as.
members
of
the
Board,
shall
.be
published.by
q9tiJication
..
bY
Jbe
??teqo??
(i)
·
Nominated members
shall hold
office for
a.
term of
three
years
from
the date
of
the
notificatl<>n·
published
under
section 6 and
the
term
of
office
of
.
co-opted
members
shall
terminate
on
-
the
same
?t,e
as
that
ohthe;nominated
members:
.·
·
-
·
···
.
.,,.,
·
?rovided
that
the State
qpv?!'I\ment,
?ay,
by
?<>til}catjpn,
in the
Official
Gazette,
extend
the
term
of the·offiee of
allsueh·memoers
J;,y
a
period
not
exceeding
on(i-y??r.
·.".·
·
(ii)
Notwithstanding
the
.eipiry.of
the
·.-in ,of
three
y,ears
specified
in
clause
(i),t?e.t?
of
om?_Qf,thcr
c,utgoing
members
shall
be
deettied'to?xtend
to-
tfie'"ciate
'on
which
the
names
of
the.
µewly n(?mi11ated
?I'$
aft[published
under
section
6.
.
·
·
-
-
.
.
-_,
....
,
8.
(1)
A
person
shall
11ot
be
eligible
for
nominatf?ll
or
·
cri-option
as
a
member
of
the
Board
or
of
the
Committees
.·
formed
b5'·
it,
if
he/she-:-
(
a)
has
been adjudged
by
a
COllrt
Of·
la\V
•to:.
be
of
unsound
mind;
(b)
is
an
undischarged
insolvent;
(c)
has
been
convicted
by
a
court
oflaw
for
an..
offence
which
is declared
by
the
StafeGovemment'to
be
an offence
in­
volving·
moral
tuttu,de,:ias
?tovidedta
??1rules.
(2)
.
'Iche ??her
shall
be
iof?nn?d
by
.the
State
Government/Board
that
his/her
'membershtp
ceases
with
1mmed1ate
effect,
(3}'
All
disputes
r?atibg
to the
eligibility
of:anytperson
fot
nomi­
nation
or
co-optioa,
shall
QC
ref
erred.
to
the
State
fi<>Y?ment whose
decision
on
such
matters
shall
be final.
·
9
•..
(1)
A
member
o_f
!he
Bo?rd, other t?at1
?
.
Bx-officio
-m?mber
may
resign
})is
seat
by
giving
notice
thereof
in
wr1tmg
to
the
Chairman
and
·
such
member
shall
be
deemed
to
have
V1J9atedbis
·
seat
from
the
date
of
acceptance
of
his
resignation by
the
C!flairman.
Disqualifl­
cation
·for
membership.
ltesignation
of
members
and
casual
vacancy,
etc.
(2)
The
State
Government
may,
b)'.
'notification,
remove
any
no­
minated
or
co-opted
member
:who
remains
absent
from
three
conseeu­
tive
meetings
of the
Board
without
t?eJ?ve
of the
Board.
'
•
-·
'!c;_,·..,,. .•
·..
'.
'
t3)
In
··?
·?veJilt
Qf'
c.?uak.:,¥Jcancy
?Jming
.
l?Y
resignat?on.
·,c.remov$l.death+orid.isqualifiga.W:?0..·,9f?-.wem?r
sl,\Ch
y?ey
shall .be
.
fill?
.b.Y
?':>i°?P?Ji.<??.,gf.
<;?·?J??!11
?
the
caae
may
be?
m--?-!"'!ttper
ptovided
tu
section-.,.
·
·· ·
·
·
·
··
'
'
4
Publication
,
6. The names of person: nominated or co-opfed as members of
:fienlfimf the Board, Shall be publrshedby gogificatipn‘ by ,iéhG‘SXt‘ateGove :7
,
\
.'
mgfthe
5 >> _r
.
T f -
r
0%“,33 .7, Term of Oifieeyof‘gggnbers. 1
mergers.
'
-
(i) Nominated members shall hold oflice for a term of three
years from the date of the notifications. published under
section 6 and the term of oflice of co-opted members
shall
btgrgminate
on; the 5am; date-as .thatdquthegnominated
mem :
'
,
Provided that the State prernment, may, by notification, in the
Oificial Gazette, extend the term bf‘theeofliee of all's‘uch'jmehtbers by a
period not exceeding onefiyeargg
:-
.
,
,, ,3
(ii) Notwithstanding the .expiryjof an 1m, ~of three" years
Specified in clause (01th: term cf omqe_9_fethe_outgoing
members shall be deerfi‘edigtoéextend" to mes-amen which
the names of the, newly nominated WIS arcip’nblished
under section 6.77 .,
,
y
_
_
7
U
. .‘ 8. (l) Aperson shall noibe eligiblegfor nomination or~ eo-optiou
Emuahfi- asa member ’of the Board or of the Commit-tees formed by it,anon for .
.
membership: film/She.“
y .
V
.
,y 1??
‘
(a) has been adjudged by a court of law:10:,’be of unsound
mind ;
'
,
(b) is an undischarged insolvent;
.
(c) has been convicted by a court of law; £01: an; ofl'enCe Which
is declared by the State Government to bean ofi'ence in-
vowing moral turgitudegias‘:provided-in theirules.
(2) 'Ihemember shall be informed by the State dovernment/Board
that his/her ”’niefilbership ceases with immediate effect,
'
(3) All disputes relatihg to the eligibility ofanyipe‘rsonfor nomi-
nation or ecuoptioni shall be referred to the State Gowrnment Whose
decision on such matters’shall be final.
,
Resignation
.
9,
_
(1‘ A member of the Board; other than an >En~oflicio member
ofmcmbers may resign his seat by giving notice thereof in ”Writing“. tothe Chairman
and casual and ;suc11‘ member shall be deemed to have vacated his seat from the
v'my’ etc' dateof acceptance of his resignation by the Chairman.
,
(2) The State Government may, by notification; remove any 110-
eminated or co-opted memberZWhoremainsabSent‘fromzthree consecu‘
tive meetings of the Board without thegleave of the Board.
-
ta) 11111167931th eta casual-statesmen ocqittaihehy resignation,
mammal,» Erica-”them: disqualifieaymarnfa member such. vamcy Shah’be
filled by nomiggtiotl or gq-quion»
as the case may be. my .the name:
"~prdti‘aed’fin emitters;
~

·
(ll)
A!J.Y
pef1011
µoJDi.!)-!l,t?d
.C!f
,C,O·•P,!?
.19
...
filt.? .?s?l
vacancy
?d{'?flWe'f<)?!th&'m?ted
!pomon
'of
tf)'.?Jx?
{),
offiee
of
the
member
in· whose
place
he
is
nominated
or
co·oP.ted'.
·
·.
1-0.
(1)
.'ofdthary"meetings-The'Bo:ard
shall
meet
nQtJess
than
...
?a
.,,,but.!qurmonths
shall
not,interwne?oo-two
successive
meetings.
....
·--
·
·
·
.
(2)::-3:'SpeeialCimeetings
......
TJie
Ch.airman
may,:
at
.
any
time,
and shall
lif:0t!Bit{:fi1J&:f:at
··t?
!x?!fngro'p?°:b??tf
o?! ?::1:
more
than
twenty-one
days
of
the
receipt
of
SlJCh
requisition,
call
a
?I
.?eettiug
of
.the
?oard.
·
:'
·
.•
,
..
-
...
??:{?1¥-.0fle.gays\
.
.a?tiee;shalf?· ...
gi,venf?ordinary
.meetings
of
the
1loard
and ten
days
ll'Qtu.;e::for
speeial
mt,ei1ogs,
·
111.'
(i) ?
;q'"Ql'Uln
f«
every
,ineetio&
of
tbeLBoard
shall be nine.
q
(;(2)
.
Subject
te
the
provisions
contained
in
sub
..
section (i)
no
act
or
protceaings
of
the
Board
shall
be
invalid
merely by
reason.of the
)r\\S?'1n'iC
?
,flJ
:?Y
V??y
?g
)be
members of
tbe
Board.
·
..
l?·
..
,.t\)
JheJoll9wiA&
shall
be
the
offi?
Qf
the,Board:-
i_d);
_t!ie.•Ql?irtt,aJ),
"'·::?
.
--'
?
.
...
,...
._.
,
;,.
?,
.-
•'
.(ii)
,thi,
Seqretacy,
and
{
\i
,,,
:'.
I'.:
·_-.·'
'.'
?-
--?-.
.
.•
_"
,_,
?
(iii)
the Contioller
of
Examinations
·
·(i)
The·Boitla
may
ap??infsuch
oth?cofticel's anil
employees
as
it
considers
necessary
for the efficient
discharge
<>fits
f
unc.tio?s
under
,
Uli%t?J.)l.)bS1.J®.
terJiDS:and
CW1ditions
as
may
bJ
d?ter.rninetf
by',regula-
.??,,
.
.,._
-
.
·,·
;
.
13.
Subj?t
_to
tb?
ptQvisiq11&,0f
this
A.ct
,?e pow?.
IPl,d
duties
tfie
.?oard
.•
shall
be
Jl.S,
J?ll<>»:?.:,namely-,t--
·
(i)
to
prescribe
courses
of
instruction for
High
Schools
and
.
Jlig??I.
?CODQllfY
.?hqQ,lS.
.
.
....
·
(ii)
.•
io-?&nduct
..
?1:?mmatio?
baso<t'on<su?1i
courses,
;(iii)i
.to:r!adtni? ?)?&''
??llllT\atio9$;:
cin'
kon.?iJ..\on;
·y
?.
that
·
· ·
.,
.r:fflay}
1,1;:
pmeribed by·
·re?lllt,.ogs,,
c?di?ates
who
have
pursued
the
prescribed.
courses
of
instruction
and
also
JR
?t??
.
,.?u.cb, :?sc?w!Paey,,,.,:?i-®
:q?piaai
-,;C!IQ.dida?es
..,?
.
W1Y.
--?
.•.
-r???tp?<1
,
b?
.
rg??Q\lt.
Meetfnp
of
the Board
Quorum:
Pr.cee<Jinp
Dot
invali•
dated by
reason
of
"8C8!1Cltt,
Offlcers
et
the
Board.
Powersaiad
duties
of
the
Board.
(4) Any person nominated o1: co-epted to filla casualvacancy
Wdinfib‘fos‘thernnexpiredportionofthetenn of oflice of the
member'in whose place
beIs nominated or co-opted‘
10.(1)‘Oi‘dinarymeetings:- The Board shall meet not less than
gm?! W.that{ourmunths shall notintervenebetween» two Successive
meetings.
(Zjev’SpeeialmeetmgsmThe Chairman may, atany time, and shall
:03011the re
qamsmon
made by not less than onethird of the members
thea3oar' other than the ex-oificio members and on a date not
more than twenty-one days of the receipt of such 1equisition, call a
medal teaching ofthe Board
-_ A35). Ema-onedaysnoticeshali begiven for ordinary meetings of
theBoard and ten days mousefior
special meetings,
-
z':
(1) m qhomm for everymeeting oftheBoard shall be nine.
{2(2) Subject to the provisions containedin sub-section (i) no act
or proceedings of the Board shall be invalid merely by reason of the
existence 12f any vacancy among __the membexsof the Board.
11) the Chaxrman, 'p
.
Z(ii) 1he Secretary and
,
7
(iii) the
Contacllér
of- Ekammations
‘(27 TheBoardmay appomt snob othel‘ nfiicers and employees as
it considers necessary for the eflicient discharge of its functions under
thisgAc;
onsuoh termsand condxtaons asmaybedetermined byregula-
am
2
—-1
13.Subject to the provis1onsof this _Act the powers,and dutiesthe Boardshall be. as follows,namely 1—1-7
(i) to prescribe courses of instruction for High Schools
and
nghex Secondary§ohoogls,
._
(ii) to conduct examinations based onsuch courses,
.
(111)“ toiadxnit to its exammauont, on oondxtion, on that
.i‘my} be:pfeseribed by regulations, candidates who have
pursued the prescribed courses of instruCt-ion and also
10 take such disciplinary actionagainst WEB!“
as
11111.;ny be mibmi by 1531115319113,
~
Meetings
of the Board
Queen of
the Board.
Powers and
duties of
the Board.

.
(i¥)
·1?
??
·4Ud
t!eCOive
sUW1..seesr7e1,?•Yfl'lici''1••
by
•ations.-
.
(v).
?o
_pul>??h,
t.?e
results_
of
its
e.iuuninafio-....
r
:-?vi)·
t<l-.,--'\?:·to,
'•eandidmstrPMlift1?-
......
tions,
·
·
·
to
institu_te
..
.and
award·.
si:boJue-.,11Plii•:Yetq.
to
?are,
'
l*ub.tish
and
klect
·
:ttxt'
'boas..'.aaa::;a?,a.
ll1fflfa'1''boeb,
'
'
'
;
(vii)
r(viilj
(ix) to
lay·'cfown.
conditions
oi:?l*.i(;a
ofi4IIII
?.
and
Higher
Secondary
Schools,
.
(-¥) .to
r«.oaQisec
•ilfjglt
;?saadeBiglterJ9'Mftil'aij?and
to.
,_withdraw
,suqll
1*'10t?,
·
·
·
(xi)
to
take
such
<iisciplinary
aciion
as
it
thinks
fk
:at&i•
iastitutiens
,
?
,
11.r.eacl'ibed
4>y
,..gulaifions;
·
xii)
to
adopt
measures
for
study
and
eumination
cl
p?
blems
in
the
field
of
Secondary
Education,
·
(xiii)
to
advise
Government
on
physical,
moral.
and
social
weJ.
fare
of
students
of
recQpised
•intfflJft,;rlD4?
Pf-..
·ctibe
'roitditions
of
?their'
re.skleilcorltlid
.....
(xiv)
,to
fJtescriblt,ca?ary
?cations
of.,-eatt'hcrs'1nWfoa.
nised
schools,
-?)
to:
r,tdScritJed
.,
courses
·'of''
htsttuction
•..
fo
triidot=a,aduate
Teachers
Training
Inst1tutions
..
and
to
hold
examinaiione
on
such
courses
and
to
'l\\Vatd
certiffcatos,
(xvi)
to
recognise
Under-gradthtte,.eachers
'Triiiiina
IIIStiJutiodi"
and
to
witlulr?,·fl'?ition.
· ·
·
'xvii)
to
organise
seminars
and.
provide
in
senme
_.<*m
Trai-
tdag
i,?ses,
·
·
,iv.iii):,.,,t?
.
.,!?i?
·?
rm>m,·.?
..
}
MQF?-Dl
private
individuals
or
associations
fo.r
,,
specific
or
11&at
purposes,
-
"'*">'':.'????=.,o??
appJ.ying:. for
recqgnition,
·(xx)
to
advise
Governniettt
''1>tl
·?safidn
\nd
<deYelop..
,.<
..
me.ntpf,?,?.
..
,
·.
,(i?i)'?
-ffl:??Se
;qoy???
,l'OMltilt.
,to
bY,HIDaitetf?
fhe
'··
'-::pr?lQ.DS
4f::?J\et,'.oft.r.._rru»r
6-nunent
may
····-?nsutr,
t1ie"lloar4.
·
'?·:..??
..
?ti?
of
?eir
·
service,
·
·
·
·
glitxt'gth demand and receive-sues Mifllmm:
. I (v)_ to _puhlish.t_he results of its examinetion,
'
.
7
"Licviymag; Wm mimgmmtions,
.
»,
(vii) to .Vinstitutefiand award
whomamrmMi). to Marc, truism. and select mums-I
.
mehfafiwfiboeks/
" ‘
,
>
-
(ix to layidown‘ conditions 706%a, inflict! of”
H
m10
)
and Higher Secondary Schools,
0: term'seraifigh'émandaHigher3W
,
‘_ W»
)
and tosyvithdraw :such recognition,
-
-
‘
’
~
(xi) to take such disciplinary action as it thinks fitflfiiminstitutions ;
asgmscrihed by éseg‘nldioes; f
xii) to adopt measures for study and examination of. pro-blems in the field of Secondary Education,
'
(xiii) to advise Government on physical, moral
311.53%!
ml.fare of students of recognised thigmiz :30 prep.
~
'
scribe conditions or
"their“yresrdeigfnceemd, m
*
"
(xiv), site 916m: finenessary Marxism 'oftreséhersminmnised schools,
{Xv} :to‘prescflbed courses “of instruction in Urider‘igraduateTeachers Training Instrtutions- and to hold “examinationson such courses and to “award certificates,
(XVi) to recognise Under-graduateé‘l‘éé‘éheris“Twins institution?and t0 Withdfgwdml ,
,
.
fxvii) to organise seminars and, provide msmrgm Trai-
-
fling-2mm"’ses,
’
‘
' ‘
_»
,Xvfiygtofgegigg gents from W2* mm
,1 r
.
1 ’13private individuals or associations for specific owpurposes,
'1
iérliar)u‘~to‘¥i§afltfor5fregensgrmm‘tne mm: gen?
g
1the conditione‘fiffi‘ecogfiised ifistitlitions or of "in
‘ ,
apglyinge forlrecognifion,
, _:,
,
'42:
\ ~r
,,
L'V(xx') to advise Government-iron amy', mom’and develop-
,_
,hmeffit49fijBMficny 1 j g
‘
inflmtqzadyiseGovemgent remiss to ”3er thep‘rdmsfgnsofthismActonM
‘
ytheé mt myI"'€6nsuft:the”Boa-rd,
_
,

(*?"),
J(?
il}sti?te
.bY
,
regu.J.atio?"
for
th?
bene??
of
i?
offi.cers
·
'
·
·
-altiotlfne?\,y?
such.
as
pension,
jJl'lltuity
and.
pro­
vtil}fnt1f1lffllJ,,as
jt
may
deem
fit in
such·
manner;
.apd
..._...:z.
·ach
?ions·
as··may
be
prescribed
by
re­
auiatiOlll,
.?
?,4eLwte_ ,:e.a,y
?ofr
it&
?ers
to
,any,
CODllliittee cans-
-
·.
',.-.,.,g-?thia,-,AO.t.
.
.
.
.
€av}
to :administer
the
Secondary
.
Education
lioard
Fund,
i(tllvft'"'
_tt,,?,9'-lt'ch.i:ue:,and
h?di.an:y
p?rDffA'atit!
or·
im-
·
·
>JRvattlli?·?a,
?omo
v??d1ln
•it,u.d'•to.
dispose-
of--.
otJ
any
--
.of
·t?«c:
pt'0f>OAY,
.niovable
beloD8tng
to
it,
and!.:?
.111Nr,ct.(jal.:
.o,tfetb,,actt
ilio'i4ental
.
or
appertaining
tbeft,;.,i
Jo;
and
..,..
to-<
(t()(,.
an such
aicts7
am
things
as:
may
be
·nee?,
•
cmryi
out:.
die
pu?--0f·
th·
AQt.
·
·
_
J11t Notwithstanding
anything
contained in
this
Act:
Powers
u1
the. State
Govern­
ment.
'0) .ne
:Stltle?-sball
have,the.1-ig_ht to
add? ·tbe-
8-At'-'witti"reMeftce
to
a?ything
conducted
or
done·by
tile?
Mftl·
te
eommumnt&·Jls--view,F?on,-any, matter-
with which the
Board
is
concerned.
·
.
··ro
'Th'e·Bb:ltd
sfJ'.a1f
ref)ott
f<ftltt
Statc::Gov?totneut
SJ.lP!\aAticiu..
if
an,,
as
it
proposes
to
take
ot
has
taken
upon
the
?oa
·
ol,;dze ffitae '1ovemment;
(l)
?
S.-,QMe?,:;1ftlay.
aitm-
??._OJt_ with :the
Board
issue
such directions consistent
with
the
provisions
er
i:Cllif,iJ??
as-
it
:.rolay
thiot:
fit,;
and:.·
the
·
Board
sllall
comply
with such
directions.
. .
,
:.6'}r1
••
,:Sfate a.,
...
JMJl.t
';
ma:ic,
.?
QIMl! '.in?;
writm&
speci-
.
·
·
f,mg
:tttieqmasmx
thcreotr,
:rausp&tmlnthe.
,eJilcutie>lll
.:of
aq,
:.
resolution
or
order
of the
Board,
an4-pNhibil
tilt;._.,:,
of
an
act
,qrdered,
to
l>?
j<?\le.
hf.
J?e.
J3s:,ard?.
if
the
State
Govettt1ttent·?o?1n101r?at'neR·
reselutioo,
order
or
act is In
excess
of .,tho
1,lQtWAl'IY :?
u-pqn
the
.Joard
by
or
UJ1QCf.,,Uu!r)?
--
--
- -
-
'(!)
·ne
State
G?''lftY;
af'ter,eetl8Uttftfion
with
the
.-..m1pmcl
;,:arm·t1110N}1t;t11111nber?:?tin'o3nce
as
,,,.
JJIH'@?r
9(
tb?.?ard.
is.
rif.psi??f'1
?
be.
dekimcotal
/ciCc,,JQ:
•.
??t•st·
.
.Qf
·'th?
·Jfua
'.
·
.
_.
·
4,J_qtiti
..
?.c'snnt.?lJa·c;id···
?J.,?.Jl
·?.::'·i··t
..
1rf?9??Ji.·
..
{.,¥d.
?L?--
·?-·1
?:5tit!r
.
,QU',,>l?'fo
\ti
J1Y::t???7$/1r
t
:1
?e.
?u?''\
?'1::
hard!'UDd.

Cl.lstody
ud
investment
of
the-
Se­
condary
Education
BoardFuad,
8
16.
.
J\Jl
Ill?Aiif
at
th? -
credit'
of
tM
Fuiicl
-
shaft,
,.1,o;kept'
in·:
the
·
Gq:vemment
Tre!\Sury
or
the
Stale
?pk :of
Inclitll'c<>t:,Jthe·
Manipur
State
Co-operative
Bank
Ltd.,'.
as
Ule
Board
1ll{ly
®letoime.
Application
17.
Subject
to
the
provisions
of
ibis
Act/?·
thl
fun,tf
shat¥?
of
th,
Fund.
applicable
only
to
the
payment
of
the
.
cbilrges-
ancl'-ex.penses
·
incidental
-
to
matters
?pec?ed
ill
this
Act.
Audit
of
the
Ac­
counts
of
the Board.
Powers
and
duties
of
the
Chair•
man.
Poftl'Sand
duties
of
the
S.C,..
tary.
Poweraand
duties
of
other
officers
Commi­
\ttes of
6?.
-:
18.
T.lw,
ac?ounts
of
the
Board· shall.be
a,u.dilett}oP}y;
b)f1SU.Ch
?Y ?
ma.y
.be:
.specified
by
the
State,
Govemment;.v$.!ld
a
copy
ofr#ie
.audited
accounts shall
be
submited
by
the
Borad
to
the
State
GQ.vemmt"nt'?:such
date
each
year
as
the
SJate
Governmentr.oay
specify,
19.
_
{l)
It
shall
be the
duty
of
the
Chairman
to
see
that
ftlo
prQvj_.ons
of
this
.Act .and the
regulation
made
under
it
/7.&Je
faithfully
observed, ,nd
t?· decisions
-,
of
the-
Board_
are
d.uly
imple­
mented and
he
shall
have all
powers
necessary
f?r
this
purpose.
(2)
The
Ohairman
shall
have
power
to
convene
of
the
Board.
(3)
When
any
emergency
ari$iog
out
of
administrative
?siness
ofijie
?,l'eqµireJ?
in:the
ppinion
oftb?1C::h,ajQJian, that
imni-ediate
actieq
sJ}ould
be
t•en,
the
Chairman
_Sb!llJ
take·
.such
action
as
be
d?
,necessary
and-
'reporJ
this
aotioQ
to
the
J3Q4rd. aJ
its
next
meeting.
,
_
(4)
Jhe
Cb,irman
shall
exercise
such
other
powers.
as
Jl\ay
be
PRSCiribed'by
the
regulations1
·
·
-
20.
The
Secretary
of
the Bo8'rtl
·
-
shaH
·
be ,the
Brincli,at
Admini
strative
Officer,
and
sbaU,
subject
to
tl)e
co.t!trol
<>(
the,
Chafrman,
perform
such
dutfes
as
ma,
be·
presctil7ed'
by
---r??tatiolis,-'
-· ..
?·
-
21.
0tlier·officers
will have·
such
powers
and'lduties
.as
m?y
be
prescribed
by
regulations.
--?·
ft:)
-
Tn,e·
Bo'l'l'd
shal].
for
th!'
purprise
-?:
carryi_ng,_?
_its
duties
and
functions
imposed
under
.this
Act
appoint
the
followmg
conuilittees;
n?ety•
:?
-·
- .
'
(i)
·
·
Curricu-b.iQJ.
and.
Sy.H?--
_Collltri??­
(it)i
lm:inmation"Conmtlttee,
(iii) Physical
Educatioti
Committee;
(jv)
Qiris'
Ed.U<:atjp,1'} Co??
and_.
(vl'
such·
ofber
eoinmatees··
as
·maybe::
founit
necessary,
<2)
lf?ery
such
coiiiiiiittc;o
-?!lli
·.;c0onsisto()uq1i·_
m.em?
of
the
Board
and
of
such
other
persons
as
the
Board
may
?:pp<>.Jllt.
?J??;"??l?,:?,I'??"
·''.?
lh•
JQ.Ombcrs
appomted
fo,
1J.
-
9:355:513d 315; All moneysat thecrediiief the Fungi.shailgg;b¢xcpt‘ifitifig*
0mm sg. Government Treasury of “I? 31233;? Bank-pf Indiass'prathe: Manipuroondary State CO-Operativ eV‘Bank' Ltd.,has the>Board my determine.Education,
_
7,3,; 51a:BoardFund. :
-
3
Application '17. Sirbject to the provisions of this AEtj‘i-thegfnnd shangzhe0”“ Eund- applicable only'to the payment of the :ch‘arges—a‘nd‘vexpense‘s‘ incidental
_
to matters specified in;this-Act.
,
~, i
,1;
3
Audit of ,18.- The: accounts of the Board ‘shallzbe'. auditewfiniy: bye-anal:the
Ac} agmcy as may ‘befrspecified; by the 'rStaterGovernmentt".>end a copy
frigging oféthe audited accounts shall: be submited‘by the-Bored to: the State
_
'
quemment’by:such date each ye‘ar‘as the State ‘Gnvernment-may specify.»
Powers and 19. .(1) It shall be the duty of the Chairman to see that
gigging
_
mggggvggions of this Act and the reyrlation niade under it were
man. faithfully observed, and the decisions—mi: the Beardgate duly imple-
.
mented and he shall have all powers necessary for this purpose.
(2) The Chairman shallv'have power, to convene of the Board.
(3) When any emergency arising out of administrative business
‘
ofgthe Baaedrequiregstiin‘the opinion of_the;Chairman.- that immediateaction should be taken, the'Chairman shall takexsuchraction as he
deems-necessary and report this action to the Board at its next
meeting.
,
‘
,3 (4), The Chairman shall exercise such other powersasvmay be,
prescribéd’by the regulations;~ ,
.
3 :_
,
3
duties ‘3'? 20. The Secretary of the Board shall be treatment Admini
the Sec»- stratiVe .Ofiicer, and shall, subject to the control of the, Chairman,tary. perfbrm' such duties as may be preser‘ibed'b‘y ‘tgfifiigfisi
1’ngan 21.‘ Ctlieroifichrs will hive such powers anda‘dutiesas may be.
ofigmgfl prescribed by regulations.
:
‘
-
'
3, 2 1, _
_
,
Commi‘ 322: (12)" The Bofid shall,‘ for the'wrpris‘e lefticarryingxdifl its
'
commees, away-:4",
3
(i)3"‘¢iirrieuh1ni_:- and Syll'fibni‘ ,CQmmm;
»
(it); Exam““'fi'ia'tiofiieémm‘kit'}tee,
3
:.
(iii) Physical Education committee;
(iv) VGirls’ Educatiang Committee, and 3* g
,
(V)E such’ other Committees? as may befound necessary.
(2) may m emmuee manuremembers of
the Board and of such other persons as the Board maygapnoint.
_
.
r 3 . . ,
. .
,
3i
m
0‘ duties amt functiens‘ imposed underlthis Act appoint 'the' following
_,
“
)very such Commttreexceptthcfixammafib <3nfi3c‘o-6pt persons‘ to’”be.)'_members to; the extent}? one I.“the members appointed to it;
A
e
7’

Pewer
of
Board
..
makcregU·
lations.
.,,t-
..
'(JJ)1
Mem?"S·of'Such_
Ccom.mittees
shall
bold:
office,
fofsuch'time
?-.?
.·tnaY
d?etmill?:.
__
.
.
.·
_
_
.. ,
t
?
•.
{5}.
'So.bject
to
:the
.prov1stons.
of
this
Act·
and
t?e.
f\l?
ma4e
61&eimdcr
the
duties
and
functions
of
the
€mmn1ttees;
:shall
be
:
?,?,=c1
"?r
?;?u!ation?.
::ri-.?23.
?
:AU·
matters,
relating
to
the
exercise
of
pe>wers
co1,1ferr.e<l?u?n
.
ti£
t:JJoard
,by
this
'Act
which
are
by
regylations
.
delegate<,\
to
a?
c.OIOlktee·c·,
•:appointed
•·
under
section
22
?h!lll
stand
.r?ferrc;4
to
tlft
?iltte
and
.
.the
Board
before
exercJSln&
•
a? Powers
,.all
,.._
.-""consider
the.
report
.or
.recommendatiOD
of
the
,ootll-
lillljiw'
09tilh ·,respect
to
•
·tbe
·
matter
in
question.
··
'-
·
/
t--1.At
?ff?
JJ?ard
may
make
J€lgulations
for0'.the
purpost,
of
?ianyu,a:q._
-??.
provisions
of
this
Apt.
·
'
??}_
_
(2)'
In
_
particular
and
without prejudice
to
.
the
gcooraiity
of
-'1lkFforegoing ?rs,
the
Board
may
make
·
regulations
,
providing
W
all oi'
any
-of
the
following
matters,
namely.-
?,
(a)
the.
eonstlfutitUl,
?owers
a?d
duties
of
Committees
app?il:\ted
under
Section
22,
·
·
(b)
courses
of
study
"to
be
laid
down
for
different
examinations,
?.(c}:.
marks
required
for
pa.<1sing
in
any
subject
and
the
e?­
?--?'"
_
JlJ
a whole,
and
for credit
and
distinction
..
in
..
a.i»'
Su,v?t,
·(cl)
qualifications.
appointment
and remuneration
of
examiners,
paper-setters
and
others,
(e)
conducting
examinations
and
publishing
the
results;
.JO
,
???ify
???1?.it?on
of
High
Scho?Js
and
'1igher
'·
??·:::ru::,?111:1:r
::tt?ndida.t,es
shall
be
admit!?d
?to
the
..
,., ...
,<
.
..
t
.•..
>
,.•
(h)
disciplinary
·:inea.sures
for
aalpractices
in
examinati?ns.
"(i)
fixing
of
fees
and
charges
in
respect
of
examinations,
(j)
provident
fund,
ete.,
for
the
benefit
of
the
employees
of
the Board,
(k)
rate
of
travelling
and
daily
allowances
to
the non-official
meuibers
of
the
Board or
Committees,
O)
delegation
of
powers
or
assignment
of
functions
to
Committees
fortlled
under
this
Act,
(1D)
all
matters
which,
by
this
Act,
are
to
or
may
be
provided
for
by
regulation
1
·
·
-
Provided
that
all
regulations,
alterations
and
revocations
theteo{.
ahall
be subject
to
approval
by
the
State
Government
and
published
.
ill
Sho
Ofticial
Gazette
•.
;9
(712-19, M'er'nbefiofsuch Committees shall hold oflioe- forsuchtime
WWmay determine
1.
”m
(5) Shbjedt to the provisions of this Act and the rulesmade
thunder the duties and functions of the committeesshall
be
1
wby regulations.
23Ahmatters relating to the exercise of powers conferred upqn
-‘eland ":by thisAct which are by regulations delegated to any
appointed under section 22 shall stand referred to
“Water: and the Board before exercising suchpowersshall
“is and consider the report or recommendation of the com-
‘03?with:respeet tothe matter in question.
7
j
-
’24,(l)The Board may make regulations forthe purpose
of
mbut the provisions of this Act
“.3 (2) In pai'hcular and without prejudice to the generality of
Meieregoing powers, the Board may make
regulations providing
h‘ an or any of- the following matters, namely..—
(a)theconstitution, powers and duties of committees appointedunder Section 22
(b) courses
of study to belaid down for different examinations,
(Q1113marks required for passing in any subject and the examine.
tilgr
as a whole, and for
credit
and distinction in any
,
s ject,
'(d) qualifications. appointment and remuneration of exam
‘
paper-setters and others,
incl-S,
(e) conducting examinations and publishing the results,
k
rm conditions of recognition of High Schools and Higher“’
'
Secondaiy Schools,21421.3
X
meond1trons under which candidates shall be admitted to the
We
examinationsof
the Board,
_,
v 1
(h)
“(1) fixing of fees and charges in respect of examinations,
(j) provident fund, etc. for the benefit of the m
the d
'0
e ployees of
'
) rate of travelling and daily allowances to the
-
fli
(k
members of the Board or Committees,
non 0 cm
(1) delegatiOn of powers
or assignment of functions to Committees
rmed under this Act,
:ll matters which, by this Act, are to or ma be
‘7") for by regulation:
y provided
WWr"; fig"
sated-bribe
Baud to
Commit???
Power 1:0!
Board to
make regu-
latiods.
'
Provided that all regulations, alterations and revocations thereof v.
V
_
shall be subject to approval by the State Government and published
in the Oficial Gazette.

v.tm,
of
Jl(>Wer1
till
the
re-con
..
titution
or
..
Board.
'!2('AIJ
rules
under
this
Sectio?k?
.Mt?z?
tlto
Mantpur
Legislative
Assembly
as
soon·
as
posst&fe
-
·
er
they
IJ'I
·??•f:dHl?J.?aj!·
be
s?,1
iq:)
s•r?--thflf)Le&f_.
lative
Assembly
may
make
du.fiU:1?hor1??onvf?n.,
-, we
to
laid
,
or.
the
Session
im11.1?ia??lf
f?.Uq?na.
:::er
t,.
out
?=?:;?el»3
Jtr(?i;Gj??me?t·
...
m11x.
,111,ak?.
ryl?
s..
f?t
fl'rlYfDI
wroment
to
makeNlea.
é310
nosed to
,
sass-assessoard shauzrumiehsoesam ewesm. m,”ugh I”: return: and statements and such other Manse-“Wig”333.”, etc.. summer the ,coW‘Of the Board gas the StatsflsvmmtotheState Wfiimufifi-
‘
.
7
,
'
‘
‘
.
‘
Government.
'
-
Sue’: ¥ 3
~
26. If in the opinion of the State Government, the Bonds“
'
__ _
-, shimfitslifieompemce to penformw or};po'1%sishntlysz; and; m
m2 yéfi‘itfié gefi‘ormojnce‘fiofith‘esduties imposed; «custom-{or M*M 3,, WWs'fiéSnféfi-‘él upon, itiuby m
WerimhsAm2wthqu&
'
'
30ml? Wtashallifo'smulasexéiaawsitmg spemfieemhaagesagmmifimVinliiresfiéet 0t? tHosemastess emd'A/shauooeward 31%);deto the Board with (floatation; tossubmifianyeixommeaqt‘nr‘min
xssgget thereof to
thesswesqmggesn swéthiassn vetted»may"
"
specified in ‘tlfi‘s‘fi’ehalfs A or W-_,;‘j¢ons1 o of fifecomments or explanations er theBmi‘dfthe’“ Stiff:
.
‘
,
tif wimm figébyénotifieafion _snm'rsedea1the- Magoo: tl‘gpgfiegmmtezsthmlfioard :in acoordafice with: the mwmwfzm5 and in every suehjmsee-‘thesmte Govemmenmshall, flagsoénmefl':bekla .
bcfore.the_5tate Le islatqre,§g;opy ‘
05111? said notification«stands-with the "statement bf the" reason'sfiwhmhhleflo *mhffikcon-stitution.
,
N” ‘: 3'9 5
W9' 21, Until the .Board is .reconstitnted 'after sup
,
'ssiow'ondel
‘
mega. seemee thejeans“ afig sRové'glj erseesssdéwisheggeé ”flametimtion of ‘Cé‘ti‘d Eier'cisedélihfi and thet‘fil‘dper‘ty of'the"Bo’ardosli‘§lvaé§t in Such‘-
person or authority as the State Government may 3W by notifie‘i
Power of 28. (1.)“ T9? ,Statesfiqv Minest- me \smfikscvrfil, for ,rryinsState 69- out thei“’pu“’rp“oses‘ ofgthis' Refit?
'
'x ‘
'
Q51 "3 Ff:
‘ "
Wm '
*
”(2)""All ‘r'u1es under this sectiongsslagtl ghfismfiu seeMampur Legislative Assembly as soon‘ as .poss. Ie
‘
e? they 1:9:
\
“rfPWéélflzhfllfl‘ bewsubseot,,
{$221811th.WEL 11! its!»fine Assembly may make anywsheaSeqoons-lam ggy 1‘“so lald‘osfihe p
Session :Vimrpegiatgy follogqing.
.

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