The Manipur Secondary Education (Amendment) Act, 1973

[20
.3.
73]
lBE
MANlPUlt
SECONDARY
EDUCATION
(AMENDMENT)
ACT,
1973
(Manipur
Aci
8
of
1973)
AN
ACll
.
to
amend
the
Manipur
Secondary
Education
Act,
1972
?
-it
meckiil
-111 ,:Jbe
Tp:ttui:e'
of
Manipur
in
tire
'T"l'fflrty-
iomtll
Year
of
the
Republic
of
India
as
follows
'.
...
-.
1.
(1)
"Tins
Act
may
be
called
the
Manipur
Secondary
l:du-
1-
_.
cation
(Amendment)
Act,
1973
.
....
(2)
It
e?tends
to
the
whole
of
Manipur.
'{3)
··"·?··?··· .....
:ftlftle
at
once.
RC-_.._
Amenc1men1
of
section
4,
Insertion
of
new
section
4.A.
2. In
this
Act,
"principal
Act"
means
the
Manipur
Secondary
Education
Act,
1972
(Manipur
Act
No. 7
of
1972).
J. The
word
"heatnble''
which
is
the
first
marginal note
on
the
principal
Act,
shall
be
omitted.
4.
In
section
3
of
the
principal
Ac],
(1)
after
clause
(e),
the
following
clause
shall
be
inserted,
.namely
r
'.(ea)
"Government"
means
the
Government
of
Manipur';
(2)
after
clause
(i),
the
following
clause
shall
be
inserted,
namely
i
'(ia)
·
"Notification"
means·
notification·
in
the
Manipur
Gazette:'
1
and
(3)
clause
(p)
shall
be
omitted.
5. In
section
4
of
the
principal
Act,
in
sub-section
(2),
after
the
words and
the
comma
"Secondary
Education,"
the
word
and
the
comma
"Manipur,"
shall
be
inserted.
6. After
section
4
of
the
principal
Act,
the
following
new
section
4A
shall
be
inserted,
namely
:
'•Vesting
of
pro­
perty
and
fund.
4A.
Subject to
any
reservation
that
may
be
made
by
the
State
Government,
all
pro­
perty
acquiredby
or transferred
to
the
Board­
and
the
fund
thereof
shall
vest
in
the
Board,"

1.
.For
?tioo.
S
of the
.principal
Act,
the
following
sectitffl
?!'
!57.!;?
shall
·bi
sut.titu?ed?
namely
:
?
·
"Composition
of
the
Board.
5.
(1)
The
Board
shall
consist
of
the
Director
of
Education,
Manipur,
as
it
ex-ojlcio
Chairman,
seven
ex-officio
mem­
bers
.
arid
thirteen
other
members.
(2)
The
ex-officio
members
shall
be->
.
(a)
the
..
Director
of
Health
Services,
Manipur;
.
;
.
.
·
(b)
the
Director
of
Industries,
Manipur;
I
(
c}
·.
the-
Director.
of
.
Agriculture,
Ma·
nipur;
·
(
d} the_,Director
of
the:
Jawaharlal Nehru
University
Centre
at
Imphal.
..
(e)
the
Deans
of
the Faculties
of Arts
and
Science,
Gauhati
University;
and
(f)
the
.
Secretary of
the
Board
appoin­
ted
under sub-section
(]A)
of
section
12:,
.
Provided
t!iatnotwithst?nding
anything
contained
in
sub-sectiorrf
l),
the
Directors
of
.
Education
of the
Governments
of
other
·
states
or
Territories
or
..
Administrations
admitted to
the.
privileg??
"of
the
·Board
under
section
2
?!,all
be
ex-officio
members
.
in
addition'
to
the
ex0oj]ido
members
men­
tioned-in
this sub-section.
.
,·-
;
.
(3)
The·
other
members
·•
shall
be
no­
minated
by
the
Government,
in
the
man­
.ner
herein
provid
eg,.
namely":
'
·;··
·.··
.
·;1,
.
·,_;,
.
(a)
one
of the
Ins:pec..tors
of
Schools;
(b)
four
Headmasters/Headmistresses
of
High
School
or
Higher
Secondary
Schools;
·'
;i'-'
(c),
'one
of
the
Priticipals
of
non-tech­
nical
Colleges;
one
of
the
Deputy
Directors
of·
;
Education
Deparjment;
"(e)
one.
nominee
of
die Gauhati
.
lJni·
,emn'•

Ameadaut
ot
aectio11
a.
Cf)
one
nominee
of
.the
Jawaharlnl
,
Nehru
Uni?e,rsity
q#,tt?,,!l?
Imphal]
•;..
•
.".::.?..
,.
, ?·' /
?
•
·
·
,
.
11
'.
·
';
•
,
(g)
two
teachers
of
High Schools
or
Hi8her
Secondary
Sch<>ols;
(h) one
Principal
of
a
Teachers'
Trai­
ning
Colloge1 and
(I) one
Head
of
a
Polytechnic.
(4)
Notwfthstanding
anything
contained
in
this
section, the
Board
may
co-opt
not
more
than
two
members
from
among
dis-
-
tinguished
?ducatfonists.
"
·
8.
In
section
7
of
the
principal
Act,
(1)-
for
the
figures "i"
and
"Ii"
the
figures "1"
and
"2"
ft!IPee-
,
tively
shall
be
substitu(cd
i
-
(2)
for
sub-section
(1
),
as
hereby·
so
called,
the
followina
sub-section
ahaJI
be
substituted,
pamely
I
-
"(l)
A
member
of
the
Board
other
than
an
-
ex-officio
member
shall,
subject to
the
provisions
of
section
9
and
clause
(5)
of
section
14,
hold
office
for
a term
of
three
years
from
the
date
of
the
notification
published
under
section
61"
·
(3)
in
the
proviso
to
1ub-secffo:11
(l);
as
hereby
_10
called.
(a)
the
words
"in
the
Official
Gazette"
shall
be
omitted;
ancl
-
(b)
for
the.
words
"by a
period", the
words
"for
a
period"
shall
be
aubs?ituied.
,
,.
In
aecJfon
8
of
the
principal
Act,
(a)
in
sub-scofion
(1),
(i)
after
the
words
"by
it", (he
words
"or
for
continuing
to
be
such
a
member"
shall
be
inserted;
(ii)
the
obliqu.?
and
the
word
"she"
shall
be
omittedz
(iii)
after
t4f
somi-<:olon
in
clause
(b),
the
word
"or"
shall
J,e
fnaerJed
1
(b)
for
sub-1ection
(2), the
following
1ub-.1?on
ahall
be
substituted,
-namely]
-.
''(2)
·
The
Board
and
the
member
who
fs
disqualified
unde,
1ub-l?ion
(1)
shall
be
Informed
by the
State
GovcrnmenJ
that
bi1
-mtmbenhip
ceasee
wiJh
fmtnedfate
eff'tet.
''
-
..

Amendment
of
section
ll.
·.?·
of
section 9
"(IA)
The
State
Governm.en.t·
.'
sball.
appoint
the
Secretary
.and
.
the
Controller
of
.
Exaininafions.''
,,JO-?.·'l11.?9·.;.Qf•:.th&./j\r?J··.,Act,
in
su?sectiqa
.?·.,a&:i,
the
1?
w..-;
aTq>num
than
.
be
inserted
and
.
the
words
and
,;the
·c0mma
"nof.vitbsJandiAi
anything
contained
in
secjion
7," shall
be
inserted.
·
11.
In
sectien
12
of
the·
principal
Act,
after
sub-?ection
(1),
'.J,fhe
:'oHowing
new,
sub-section
(!A)
.ah.all
be
inserted
.-....df.:-?h
,;
t;,j'
i
)2?,
In
?ection
.
.13:
of
the
principal:
Act,
J•
Ji
(?)
after
the
words
·
''
this
Act",
·
the
.words
and
the
,
pe>r:pn:ui
''and
:
the
reles
.
made
thereunder,"
shall
be
·
·
·inser?ed;
(b)
in
,clause
(iii)r:
for
the
words
and
the
comma
"on;
co,nd)tic>n,
on
t?tit,'.'
the
words
"bn.
IJUCb
conditions
??·:.·shall,,bes?bstit?t.?(i;.
t•
,(e)
inoclause,'(x.xii),
after
the
word·,
"Board,"
the
words
"under
sub-se?ion
(2)
of
section
12"
shall
be
in­
serted; and
(d)
in
clause
(xxiii), the
words
"such
as
and
as
it
may
deem
fit"
shaU
be
omitted,
and
.a
comma
shalJ
be
inserted
after.
the
words
·
"such
conditions.''
Amendment
?hectiou
13.
n.
In
section
19
.of
the
principal
Act,
{a}
in
sub-sec:ti<>n
(1),
l:,?for?
the
·
word
"regulation"
the
words
"rules
and"
SbalJ
8C
inserted;
(b)
in
·.
sub-section
(2),
..
after
the
word
"convene,.
the
words
"the
meeti:,:i.gf'
·
shall
?e
ins?ned.
14,
.
In section
,
21
of
the
principal
Act,
for
the
word
"will,"
!,?;_
?he
word
"shall"
·
shall
be
substftuted.
·
15.
.
In
section
22
of
th?
principal
Acf,
fn
sub?section
(3), for
?r':i::U.:.
word.
'\>ne?.lhird
qf
the
members.'' the
·words
"oae
third
of
the
total
number
of
members"
shall
be
substituted.
I
·1
1,
..
In
section
24
of
tho
principal
Act,
Aiilendaen1
of
ICOtlO'l
?.
(a)
in
.sub-section:
(2),
after
clan
ie
·
(j) the
foHowiQg
clause
shell
btt
.in?rted,
..
.namely.;".-·=··'·
''Ga),
th,
;
Precedure
for:
meetings
of'.
Jh
e.,
Board
·
andits
committees;";
(b)
in
the
proviso
to
sub?section
(2),
for
-the
worcf&,
"in
the
Official
Gazette"
the
words
"by
nofific:afion'"
shall
be·
11ubsfituied.

"{2)
Amentlment
17.
In
section
26
of the
principal
Act,
the words
and
the
of 1e..--iion
26
commas
''and
in
every.
such·
case,
the.
State
Government
shall,
as
soon
as
may
be, Jay
before
the
State
Legislature
a
copy
of
,
the
said notification
togethet:L
.with
the statement
of
the
reasons
which
red
to
such
reconstitution";
shall
be omitted.
Amendment
!
'
!.18.
I? 'section
28
of·
the
principal
Act,
for sub-section
(2)
tile
cf a·
.aa
'
:
.:f..Muwiag
:saa
.a:
:a:m·
·,silall, .he
.snbstituted,
namely
:
Every·
rule made
under this Act
shall be
laid
as
soon
9r'UIIIJ
·'be
·lifter
it
is
made before
the
Legislative
Assembly
or
Manipur
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
·
.ofthe.session
immediately
following,
theAssembly
resolves
·
that
any
modification
shall
be made in the
rule
or,
that
:1he
TUle ?mll
not
be
made, the
rule
shall thereafter
have
effect
only
in
such
modified form
or
be of
no
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 the
rule.".
Imphal=-Printed
&
published·
by.
the
Supdi.,
Pig.
&;
Sty.;
Manipur/600-C/23-3·
73.
'{

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