The Manipur Secondary Education (Third Amendment) Act, 1983

Manipu‘r Gazette
E'XT RA'ORDINARY
PUBLISHED BY AUTHORITY
,
No. 314 [mphaL Thursday, November 3,1983 (Kartika 12,1905)
GOVERNMENT OF MANIPUR
SECRETARIAT : LAw & LEGISLATIVE AFFAIR-S
:" DEPARTMENT
,
NOTIFICATION
Imphal, the 3rd November, 1983
No. 2/17/83-Leg/L.-'Ihe following Act of the Legislature, Man
hereby published in the Manipur
,
received assent of the Governor on 3-11‘83 is
IGaZ'Ctte.
'
ipui- vhii‘é’fi
'
A. SUKUMAR SINGH,
Under Secretary ( Law) to the Govt.
of .Manipur.
THE MANIPUR
SECONDARYAEDUCATION (THIRD AMENDMENT)
CT, 1983
(Manipur Act 9 of 1983)
An
Act
ffl’ffier 39‘ amend the Manipur Secondary Education Act, 1972 (Manipur
Act 7' of 1972).
~
7
BE it enacted by the Legislature of Manipur in the Thirty-fourth
Year of the Republic of Indians follows :
1. (1)
-
‘This Act may bemlled the Manipur Secondary Educa-
tion (Third Amendment) Act, 1983.
_) It shall be deemed to have come into force on the day of
5:1: ay, 1983.
,
i
2_. In section 5 of the Manipur Secondary Education. Act, 1972
(hereinafter referred to as the principal Act), in sub-section 2, the
Words “be appcinted by the State Government who shall also”
shall be omitted.
"
,
3. For the existing section 12 of the principal Act, the following
“
“mum'igbst‘WWTW—hfié-
7'
‘7
H
7 f
' "
Short title
and com-
mencement.
Amendment
of seetion 5.
Substitution
efsectlon 12.

2
‘5
“Officers 12. (I) The {£9173ng shall be the officers of the Board
gag: who shall be, apgointed by the State Government:
(i) The Chairman}
'
(ii) the Secretary; and
(iii) the Control‘ier of Examinations.
’(2) The Board. may ; appoint such other officers and
elmQIOyeeskas itcOnsiders necessaryntforthe efficient discharge
of its functions under the-*A'c‘t on~-su:h terms and conditions
as. may be" determined by regulations”._ 1
'
Repeal and --4. (1) “The Manipur
'
Secondfirys'Education ~(Third-Amendment)
Saving Ordinance, 1983 (Manipur Ordinance No. 1; of 1983), is hereby repealed.
‘
r,_ (2) aNotwithst‘andiflg such repeal, anything -.5d$>neor any action
taken under the said‘Ordinanceshall be deemed
‘
to have been done
or taken under the corresponding provisions of this Act.
WI
Printed at the Directorate of Ptg. & Stys, Mfihinhr/35WC/3‘IT‘483;

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