The Manipur Secondary Education (Second Amendment) Act, 1979

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No. RQ’A) Emphat, Tuesday, June 1.0. 1979 (Jynisthaw, 1%!)
GOVERNMENT OF MANIPUR
SECRETARIAT : LAW DEPARTMENT
Imphal, the 19thune, 1979
No.2/16/78—1,eg/L.——The foilowing Act of the Legislature, Manipur which
received assent 0:” the Governor on 9-6-79 is hereby publish in'thc Manipur
Gazette.
CH. NIMAI SINGH,
Undar Secretary (Law) to the Government of
Manipur.
THE EAANIPUR SECONDéRY EDUCATION (SECOND AMENDMEN
v ACT, 1979
(Manipur Act No. 11 of 1979)
AN
ACT
further to amend the Manipur Secondary Education Act, 1972
(Manipur Act 7 of 1972).
BE it enacted .by the Legislative Assembly of Manipur in the
Twenty—ninth Year 01": the Republic of India as follows:
Short (if: 8:
1. (1) This Act may be called the Manipur Secondary Education 6mm and
(Second Amendment) Act, 1979. ' commexce-
mam. —.\\j
(2) It extends to the Whole of Manipur.
(3) It shall come into force On such date as the State Government
may by notification in the Official Gazette appoint.
2. In this Act “Principal Ac ” means the Manipur Secondary
Education Act, 1972 (Manipur Act 7 of 1972).
3. For Section 5 Of the Px-jincip-al Act, the following shall be substi- Agnew? Jt
, - ‘ Ox Secuon 5.
tuted, namely :
Definitio n.
2
“5. {1) The Boardshah consist of a full time Chairman; aippcir-ted
under Subsection (1) of fieczizwn 12 and the I'vtlowm; ex-ofiido members
and other nominated members:-——
(a) Th3 et-officio member: aha” be:
(i) The Director of Education of the State (in-charge of Secondary
Education).
(ii) The Director of Industries, Manipur.
(iii) The Director of Agrkmhure, Manipur.
(iv) The Director of Medical, Health and Welfare Services,
Manipur.
(V) The Deans of the Faculties of Arts and Science, Gauhazi
U niversity. V
(Vi) Principal, Government PoTytechnic, Impha}.
(wi) Principal, P.G.T. College.
(vii) Secretary Manipur State Kala Acadarry.
(h) The other members who shall be nominated by the
Government In the manner herein provided, namely:
(i) 'lwo Headmasters/Headmisrresses of High SehooI-s.
(ii) Two Principals of Higher Secondary Schools.
(iii) One Principal ‘of a College.
(iv) One nominee of the University to which the Colieges’
in the State are affiliated.
(v) Four nominees 0f the State Government from among
Educationists. '
(vi) Two teachers of‘ High or Higher Secondary Schoots.
(vii) One representative of Manipur Sahitya Parishad.
(c) Notwithstanding anything contained in this- Section the
’ Board may Co-opt no: more than three members from amongst
distinguished educationfists.
(2) The Secretary shall- be appointed by the SI'ate Government
who shall also be exvoi’ficio member of the Board.”
?@Chsimem 4. The Section 12 of the Principal Act for Sub—sections (1) & (2)
° ”€930? 12‘ the following shall be substituted, namely:
“(1) The following shatl be the Officers of the Board,
who shall be appointed by the State Government:
(1') The Chairman.
(ii) The Secretary.
(iii) The Controller of Examinations.
(iv) The Officers.
(2) The terms and conditions of services, qualifications and mode
of recruitment of the Chairman, Secretary, Controller of Examinations
and other Officers shall be prescribed by the State Government
by Rules.”
 
  
’rinted by the SI.1pdt.,‘Pty. & Styg Manipur at the'Govt. Press, Imphal/350-C/l9.6.79.

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