The Manipur Secondary Education (Fifth Amendment) Act, 2004

Act
No
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.
Date
of
Assent
....
'11.?:Cf:!·?J
Lt
Date of Publication
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tn
econdary
EducaLion
Act
I
lJ72.
I k
it
rnacled
by
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.
,
Rvpuhlic
or
India
as
fo!lo,,:??
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or
Manipur
111
the
Fifty-rirth
year
or
the
l.
Short
title
and
corrlmcncGrW·"!,.
_
( l)
This
Act
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av
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the
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s
I
Amendment)
Act,
200?-.
arupur
cconc
ary
Education
(
Firth
(2)
It
shall
come
into
Icrce
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ate
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the
State
Government
may.
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not1-icu.Lvn
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01Lc1al
Gazette,
appoint.
2.
Amendment
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re
ong
title
of
the
Manipur
Secondary
I
,duct1l1rn:
AcL,
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t_ncrc::nru?:·
referred
to
as
the
principal
Act),
for
the
\"?'ords
.
HS?cond.'?Y
E_du?ilior:",
the
words
"Elementary
and
Sccond?ny
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or
the
principal
Act,
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(a)
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n.uucly:
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"(da
) ?-1,:\;1?:uri:!ry
??ducationn
means
education
imparted
al
the
primary :-:;:;?:.<.:
C-·i;:?;:)1_:s
i
to
V)
and
the
upper
primary
slagc (
classes
VJ
to
\/if
i
;::
·:
(b)
after
d?UJ'.;c(??/;
.:-.,
.
.:
?·ollowing
new
claus?
shall
be
inserted.
nameiy:-
'(ga)
-::-I-Iii??!·
2::?rnn((try
Education''
mea11s
Higher
·scctHH.la1\1_
..
Eduec.1Lion
2:?
dcCincci
in the
Manipur Higher Secondary
Education
.
Act
I
992
i\1
I\1";11ifJUi'
/\cl
No.4
of
1992);';
-
'
.
(c)
in
dause(?1),
():·
Li;e
v;orus
4,
Secondary
E??calion',,
the
words
??-Hirrher Sccc-nd,tr.lv
Education''
shall be
subslltuted?
-
-o··
( ?)
1·c·i·
,
..
·,,
..
,,s1.,/:·,?
,
•"1?·
/".)llowine
clause
shall be
substituted,
namdy
:-
c
}
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LL
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•.
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·(n\
??
Seccmht:·y
EJucalion"
means
such
education
as
is
<.ksigned
,(J
?-,•L.?1
!'he··
11ci·1·i
cJ
the
sta?cs
which
follows
immcdiatdv the
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:::r,,1-,c11L:1ry
EcJucalion
and
precedes immediately
the
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LLJ..:::,
..,,
-
::...JO
\.J
•
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••
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...
•
•
Sl·1c,e
nf
?i<,:1cr
Sv..:?)n<Jary
Educal1011;
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'-';·?,l!ll.!l?!y
EducaL10n",
Lile
words
'"Elementary
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5.
Amendment
or
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j
pa
J AC
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-
(a)
for
clause
(:}
U1,?
i°D::·:Jvving
clause
shall
be substituted,
namely
:-
'L('\
-
1J
to
l?i:e?cribe
1.:?)u
rscx
of
i
nstruction Ior
the
Elementary
Educ
a
Lio
n
a
:-:
·:·;
I.::·-?
2:;
c
'.:on
d
a
ry
Ed
u
ca
Lion
/
\
(b)
t?or_
c!,?use
(i:-:),
L:?t.:
t°();;owing
clause
shall
be substituted,
namely
:­
"(ix)
to
Ly
'L\=·hi
-:..:·rndilions
or
recognition
or
schools
for the
C:icmt:.J
La::y
:?.:5
u
c?1
?\:
n;
'\
(c)
for
clau?e(x),
?he
rollcwing
clause
shall
be
substituted,
namcly
>
"(x)
to
:·'.:;?cg1?izc
?-;?::1?)ols
for
the
Elementary
Education and the
Scco
nd,lt)
E(._?
?1'.·_?a
Li·?)
n:
,,
;
(d)
in
clclu?.;?(.x<\
re:·
L::(.;
words
"Secondary
Educalion··,
.the wurds
-?Elemcnt??-y
?cl?:???J::rn
and
Secondary
Education"
sh,dl
be
substiLJLccL
6.
Arncndrncnl
o?·
?->?c?i.:?:1
2<.:
-
?Dr
clause
(i)
or seclion
24
or
Lhc
principal
Act,
Lhc
follovvirig
c1??'-:?;i_: :.;i1c.ti?
>?
subsLituted,
namely:
-
"(f)
concJi?:·_)??:-;
?_:;·
1\:(>,;2!}i?:on
of
schools
for
inl11\x1rtinu.
the
Elc111c11t?1rv
_,
'---
.,
Educ.:t:n:-?
?'.::d
?!·,c
??l?:c?rndary
Educalion:,,.
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