The Manipur State Commission for Other Backward Classes Act, 2006

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PUBLJSHED:BY·AUTHQRITY
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.:-:·:
GOVERNMENT
OF' MANIJ?UR
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SECRETARIAT:
LAW. &
LEGISLATIVE
AFFM:Q.S-
.l)EPAR.1'MENT
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,Act
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NOTIFICATION
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CHAPTER--1
PREUMINARY
I.
Short
title,
extent
and commencement:
THE
MANJPuR
.STAttebMrvflSS10NFC>It01liER.·?xa&wARb
...
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·.
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.,
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'
CLASSESACT,2006.
.
(ManipurAct
No,
.12
of
2006)
An
.
•N<>._-.211612.oos?LeglL.-··The·JollowingAct···Qf
..•
tlie-Legi?liture,•ManipUl"··•.wh?cll'
recieved
as?tof
the .Presideat-
of·
India:
on29.;S-:2006
is
hereby
publish?d
in
the
Maniprir
Gaiette.
.
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..
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.
-
to
constitute'
a
Commission
for
the
Backward
Classcsiotberthitn
:
'tbi
Scheduled
Caslcs:;mtl.
the
Schc?ulec;l
'fribes
in the
Stale
of
Manipur
and
to
provide-for
mattersyonncctcd,'.
lh?rcwilli.
·
or
incidental
thereto.
.
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•
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...•
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·
.
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Be
it enacted
by
the
Legislature
of
Manipurjn
?he
Fifty??vcnthJear
'<>fthc
Repul,tk
·
·
of
India asfollows>
-
·
· ·
·
· ·
(I)
This
Act
.
mar
be·
called
the
ManipufSt11tc
Co111111issi,1n
(or
Other
Uackw.,nl
Classes
Act,.2006.
·

foHowing
Members
·
11ominatcd
hy
the
he
State
Government
may.
hy
n6tificatfon
.·
(>)
rt
Chnitpersort
who
is
oi
hrt!ibCCn
a
Jud""
o[Higlt,Cr,u,1
o,
a
,eti
tcd
JudgC
nl
tbc
Supreme
Court
?
.
(Rl
1)"1'
l\'i""!":'
w.?31').Y;
i''l\\'&ll''>?"tl<\\il?
"'
tP'?loi<',C'\t")if•!'"
•
n
;1n»t""
·
,cl,,1irig
fo
backwailr
daSSCS.
tlieir
•
problcm,§;i•\'!',:
lhcli;:;oci•??.,.,.,mic
condition»,
and
·
·
·
The
Comn1ission
shall
Govcm{ltcnt:-
·
·
ci:t'APtik
=fi
.
MANIPUR
sr
A1'E
cOMM1SS,01'iFOR
OTlillKUAt!dNAR1)
Cu,ssES.
conI!i
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notrfication
pub!iShcil
ir,
tM
M:irii;ri
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the
word·
notified'
shaUbeconstruedaccording\y;
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mean<
1ist•
J>'°l"".'•
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G6i,?!1'""'"\tiom
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Of
"in''"'
th•
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of
,n>kiug
p'."vjsion
for
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l.n
cduc•Li",f?'}"'tlJnt\o.•"
a,,a
Ior
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rc,c,vation·
1'.f
??.,.,j?'\"·t:rirc?}??;T,'?Z?'j
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oth?rt,ckWard
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ul
citizcn'\w?i?.h,
•.in.itie\?i?io')'•1"'tl,e
@fwfr??,),rre
.""'?\IC'l?alcly.
rcpre,;cn1c,I
in
od
""''''""!'
in,;'""''"?'•'"?·thc·SCtv1'"""
undc•
tit<
Gn?«''"'""'
i,nd
.in
any
l<K'"'
authority
or
other
authority
in
the
State;
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It
ext\:11µ?,}?1}1t·
··
1.\);?@;!fC?t\
lt.?hal\
chmi\11lO
fol'C'?
011·.?uch
in
the
official
Gazette,
appoi11t.
·.··
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o.+1flJ}llii
:r./,
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;[J<°'i
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(•)
"()111<\B•ck;,,a(<)
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tri{'{
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/??t/"<;;;5"?'\"!l?d
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I
he
SchedUl«l;.;f
ril\c•"''""'y
.tk
,pei;ified
1>)<1ho.6,tate
G<>•i""1'F"'ri.t}
n
thc•lisis;
2.
(3)

-
3
-
(c)···.11·Mcmher-•Sccrc1?,yc?ho't.h1ill••be·•cln
..
t,0·1c:e?;(ll.·•·•1•ic}?\???rt11\t??j(i.!1\1lk!r.11lfit'f;·.•·c··.
Secretary
tolhc
Governmc;nli
·
·
·
·
·
...
· ·
..
··.....
··
·
·
·
·
·
(2)
The?.lari.e.,;.and
..
,al\o?anc?·f)Uyablc:lO
?ndthco.ti1cftcransm1??l)Odilio11sufscryicC:·
or
..
1?ftt1ffic.c?·
..
ian?\?t??11,empt9yecs,·appoin1<:(NJor·.··the:':purpt>.'ifi·
•.
or•\hc.··.Cu111miii.'ii,\11
shallt>tsud,a.?maybe'p?ribeck
·
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.,·.
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( C)
·
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t,e.comii.;of
unsound;tnilld"andstanw;
50
decla?ed
?9·a
C??pet??tfourl;··'
·
·
( d),
·
refu??Jo.?tor
?comes'
i11ci1pa\)l?
o'factil\g
;
.
i(C)•··
...
•
·)Yi\h??l[.??i!l,lllg·l?ye·of
al>s#?,(?rn'l?e/C:?\fu?i}?ie?,r;1h?lll?\hihisiilf·.·:··•
.
trom:lhree:con.?tive?.eetings\of;t??:p.,niSJli?;.ip??{i
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in
,
the>opiijion·i.of
?the
•c.Oovernrraent·O
sti
>a?ll?de:.thct
.po;iti,,n!
or•
...
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Chairpc}rr,ont?r.
,tvtcmber.:?l.'i
·l9
•rc?c;r.t??,t···perKll!l;S'
?t)nti·n?ill\CC>j!?.>?lm?c··
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•
??lrirnental.·to
theJ?tcrcsts
ofothcrbackw,ird
?las.-;es:,o.r;:th,c:p\lblic:intcrcsl
:
...•
.
Provide<f:]6l,tl10),Mesnber,,shal1:.;be;resn?v?
undcr.Hllig'stil>J?ctiJti
.•
·µnfillh,1t·
.,
Mcmhci'
ha.-.·hecr,,givcn,atf
ttp(K,rttinily.or
l?ing
beard
in
thc·wm'f!fi
•··
.
(
4)
·A
vacancyrcause!(kutJderi<sub?•io11i,(2l:or,.otheiwii.e>!-Ml.b?f;fill?lo-r?y"·J·r?sl1;•···
•·
nomination,'
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(
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'[hcs:1lark??-all1>WallCCS
p.1y:11,1c
•b)
:1ntl4hc
?·th\?t,lcrll,s1m1d,;c:i111dhil•itJ,hrc.if?iili
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or
thc:(1tai?HU?,Mcrnhcl'l'l\h.tUbc;i.uclNISnlUY
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(3)
"fh?·ci'J?ernll???,t,#;fre??\i?]lM??betfr??.Shi?;,?rti?i!f-'??;7:};;
•.•.
'(a}•,
becomes•·?mundischarged:insolvenf;
(b.).
,·
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·.
'is·oo?victe<I
?rid·
??lell(:ed·
.•
:to
i?P.fj!K)?ll\e?t
:fof
.?n,,offen¢c··
:whic,h\ill··Jhc···
·.
opi,liorl-ofihe'.Govcmmc:nrinvolve.?trnoral4µrpiuide\,,:
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5.
Of
ricers
1\Jld.;l?&!l'.,C111p?uyccs
or the:
C()tnant;io_ll
:·····
(
I)
Thcrfi<>vernmcnbmay,,providc;
.thc'.Comll\i?,;ion';Whlr?u?h1:?mi<.;;
..
?94tc9jp,!if?S'As
·
.·.·.
anayhctnccci.....ary,for:thctcfftcicnl·pcrforota1K.'CPfthcfu11cti?>ll?,(>f-Jhc?)>nJ111!?"il\1t·
.
.
-
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.
4.
.
Tern,
t)f
.ot't1eb,;,ttd,ct>Jditi6rts\tif'.i;t:Jiti!•'(if'.C!hitir?r?(lit;t/iaiMJ1{l1fof!{f?···
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Ev'try·.,.Mc111hcr
shitll\hold\(iffice·•form·
term,of,oncsycarfrlim+lbc'•t!ateilu.:?ilS.'-llillCS···
•··•·
office,
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(2JAM•in1>ef'""??}C???,?lff??i??iQ'·t"':"Jl)i)?·I\"''
the
orfi(.'c.ofChl,irper,;on
or
Meml>cti,a.,;
thc·ca.?c,i'qay
.be,·atanyfiimcf
.i
•··
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..
4
fl.
Salarici,ii1d
,1liowa11ccf.'lo
he'paid'6ui
ofgr.1t1!?
:2
The·.
salaries
-.
and
al!9w?111cpscpay,,l?ly
19
tJM
.q!}ai cpcr?p,·v
cl_!l,d,
iM?n1l1Er,?
c
:
11n?I
the
adminis.trative.
e,tpcnses,
focluding Salarics,alfo??lOCCS.
and.pcnsillllS
f'?iy;il-ilc
11l;'
the
officers:and•
othcr,.cmployccs.rcfcrredc,,to1in
:.9ction_.
$
sh?1lbJ:>c-paid·uµt.tJf
J_l}.c
..
gn111ts
referred
to
in
sub?scclion
(l)of
section
12.
·
· ·
···.
···
7. Vacarii:jds'
etc:,
nottoihvalid,tt&
;procecding,?·of-the!CB1.1in111i?fon:'-".<ii.·-.
?-··
.·
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,' '
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<,'.\t·
.
,.·
.
.
.
No.
act
or
proceeding
of
th?
Co111nfo;sit?n
..
?.haH p?
iny,,Iid
on
the_
ground
merely
:or
the
existence
of
any
vacancyi.'>r
dcfecfin
lhe.tons!itu'tiori
6hlic
tbmfrtt,?11:in?''':'
'
.
,'
8.
Procedure
to
be
regulated
by
the
Commissi??
:?
•
.
.C?:t=-c;
(a)
The
Cdmmis.?ionshallinecla?and
when
neccss;iry.?1t;);,uch
timc;m1d
placeas
the·
Chairperson
may
thinkfit;
-
·
(b)
The
Commission
shall
regulate
its own
procedure·;
(c)
AIL
or?ers
and
•.
_dedsioi?t
pr_
.t!i?
.
9p11:1mi?,iop
c.sh?l.l
.:
be
authe_11lic-,lled
.
?y
.·
the
Member
Secretary_
C>r)?Y
oth?f
PWfsr·'2f,Jhi'..ftifliH??i.??}Y:!Yju?hoiizcd
hy
the
Member
Secretary
in
this
beh:llr.
··
·
·
·. ···
·
'
··
·
·
·
·
·
-,
·.
·
9.
'
(I)
(2)
(3)
FUNc:l'JONS
ANl}PQWgRSQf
Tl-1,E
cn?MJ?SION
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functions
or
the
Comn1issio11::
ThC'q';rrilllissiori
sh:ill
examine requests
for
it?clil?ihifiifi'fril)'
chiss
of'.d1izc)l?l1K()thcr)L;
IJack,-vard
Classes
in
the
lists
and
hear
complaints
of
over
inclusion
or
u1ulcrjndu?i•111.
of
any
su<.:h
other
h:1ckward
classes
in
such
li.,I
and
tender
such
;1dvice
lo
tl1l'
Gov.cri1111cnt
asifdecmsappropri:1tc.
·
..
,.:;;:-
The
On11missit)ll
·
shail
cxarriinc ;111d
m;\k?
r?2t)l?T11?1l(li1til;tio
1ilc.,
s'iiiic'Cill?Cill;\\l:Ul
.
abo.ut
suitable
percentages
_of
diffcrcnt,S-)ther
.?.·ickw?.•ttl
_C.:l.isscs
.fo.r.r?scrv.ition
nf
!'>Cats
in
admission
to
professional
and
tcchn1cal'clmrs'cssUd1"ii?'Mcdicai:'Enginecrin?;
'>??i?ult???'.
Veterinary,
N?rsingpnd
Par,u11cdk:H
sourscs
etc.
as.well
as
rcscrv:11io11
_in
:1ppointi-ricnts
to
the
p<lSls/scrviccs·
undctJhc'Stal1t0<,Jcrnmcnr:aswcll,as
any
·other
authority
under
the 1.;ontrol
of
Statc·Govcr.nmc11LoT,Junddlcitherwholly
\n:p:irtly.hy
thcState
Governmcn\.
The
Commission
may
?uggest
any
.other
mc,1su?cs
.
f
qr,
upHfl?1c1?1.··,H(??i:1tiy.
economically
and
educationally
backward
section·s
among
·111c
Otneff
Badiw:inl
?'?·,:
:-?->-·;,:\<-_
,·,r'..';

-5
-
.•.
(d)····
rcquiSiiil>t\ing
any
public
rcl>Ord
or a'ip)',thcfcoffitll'lt"'1y.A(lUrt[,jr
ofli?c.:
(e)·
i?,;uing.
corrimis.-;fons
for•·
theex.amillitions
ior
,wit.fu?--??·•.?nd·
ik.ciu,?cnts:
'and·
Pl>Wcrs
of
the
Clirrimission:?
·
. .:
{,)11<
9-irlilti\;.,,ort.g¥?1t'?1ep<tfo<\01¥tlkt?""."0,?·?r??"j·!1.'.''
section
9
,
shall .ha?e
all
the
pow?rsofia
<::1v1\
Co\lrt
trying
a
suit
and
i?
pa?,,??l11r
?n
respect
of
the
following
rriattetsriamely
:-
.
.
.
.
.
.
·.·...
.
.
'
·
..
·
.
'
••.Fuin.111?ni?g
.a11d'h11forcing1he
i1ttenij11nce'l.lfclOY
pc;J1i0n
fronlilllY
n,iri
ul':
.
Shlle
and
examining
him on
,mth
;
.
.
.
.
·
.
.
.
(b)
requiring
the
discovery
and
prod\lctfon
of
any
<1?Lifu?'1l{
rcceivi
ng
the
dii.ctl?cry
.md
•produ*\i(')ll
Jh111y,?&ume!ll
·
?
•...
.
..
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-
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.·
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.
··-··
..•.
,·:
The,
Commi;;.?irin•s11,ii1···eiiqulre···i11tll
spe¢ific
co111plaints>*i(h
re?pcet
.
.tt>Jhc.
nm1-
obscrvancc.
o.r t.he
{ule.
of.??serv;Iti.f?ll
jn>.'??y11d111i?'iiOn?/.i11tocdu.catio?.ili'''?tilutitlllS
mui
;,1?i
rcsf
fyiti,;?
.·.
?r
app?i?tn1e11,ts
'10
J>O'\IsiJSt:r\'i?ft,,',?".?.?rrthe·•
c.,,r?"rTc,?t
•.
:,m1
othcrJocal.
iiuthorit"y"
tll .·.mfter
authority/in
th?,su,t?,<1?'-
,,(lpli??!?l?.·to
.tl1e'l{s1ed··ot?k:r
.Backward
Classes
and
furnish
itc;
reporttotlfoGovctrime1lt;c··
>
·
•.·
.....
-
•.....
<>·
.
-·..
..·---"··-
.-.
-·
·.'
-:
..
·
.
(f)
any
other
matter
whicb
m,,y
be
prescribed
•
it
shat
I
be
'"-ompcte11t
tbr
111G
?Jrit111is\.i?11ia1i1tercJuh?1
dflic
6ovcrn111cnr
t,l
1n.1k?
•""
.
interim
report
in
rcgc1rd
to
any
c.ist?s
orcta?sc.c;
in.wh,,sc::c;t?s
urgc:111
i1?ti?ll.'t'i"'t:r
o?
Act
is.
in
•
the
opini(m
•·
of
the
Govern111c:nt;
ncccs.c;.i'ry
..
1•1i·
.t1£0"o:Ja??1f
hy·
itli?
Govemmcnt
.•
on.lhc
w,sitof
•..
??ch
TCJ)<)fl
??.?lll?.isut1Jcc!·.tl?'r?vicw
.willl'..flfl!??i:tivc
effect
a
.
.;
:and
whc.ri
thcJirial
report
tJ(thc
C?1mmis.c;ion
is
rcd,iv?d/
·
·
·
·
·
.·.
.
.
._,
,.-
..
Clasi.ei.
and
•
make:
.'
rccom
mc1uhlti<>??
•..•
?nagY-tJlljcr
·'!'?ltcr!xc:1Ilti,1g
ti,
?ltli?f
,; ..
??.,?';1?ff
classes
that
may
'be
referred
to
it
by
the
Govemmcntfrom
tin1?\o
tiinc.
·.
i
;
> >
·.
··
...
·
.
.
.
.
..
'
/
·
..
_,
..
-··
...
:··
...
,
..
,,
,_,·,·
.'.
.
'
.,
.·
.-,·.-· ..
·
..
11.
Periodic
revision
o(tisl
hy
the
Govcnn11tml:-
fl)
···•···.··
Tlfo
Goycrnlllcnt.may
·.atanytimc
.andildl:iUdaf
1ij¢·expirati?,jfi,1(/t?•!:Y.'l!'?
.•.
·
frnm
lhc
coming
intll
fo.-cc•ofthis
Act
an?
evcry;i;g.,.-c'--edi,1Jlffil'!C:•t.ltlt'
1?-n
..
·
years
.•
therea(ter,
undertake
revision
llf
the
.list,;;,""!ith
;1
·
vic""!Ji?oc?clµ?h,?
from
such··lists
those
clai....cs•whohavc.cc.1?4•·•ohch.11:tl""!Mt.l'lm;.ws,n:
.
for
including
in
such
lists
new
backwiird
?Jm;.,ws..
.'
·
·
·
·
·
·
·
····
(2)
·.
··'fhc
Government
shall
while
undcrt:ikiilganytrcvli;i,?p
.
.-cfcrwcl.
to
,?
?,1.,
-
·
•section
fl)
<:onsult.the
<=ommis.-.i<Jn •...
·..
·
IO.
(5)
(4)

.....
-
6 -
Ci-lAi>'fE?>.l.iy
FINANCE.
ACCOUNTS
ANilAlJDl
,-,.,
..
·.,. :
·
..
,
,".,
..
-:·.--,,
...
>>:-·
.
<···
__
;,:: ·:/·
.·-:.
_,'
·-.:.
(
1ylh?'c'16\lcrrt;??J:?ha.n
·?r16/
.duc
appm?ri.,ti??11
J!la?c
••.
??
t?c:
tcgisl?11i?t:
J\.-.?11i1;,
y
·
h);
law
in
this
behitlf,
p11y
to
the
Con1m1ssion by way
bf
griinti;·such
surils
'ufn\:,ny
llS
the,
,y.oyi.n11J1?11tnu1yJhinkJlt.[Pr.hcingµtilizeclJ9r
the
purJl9S<:Of
this
A<;t.
.
.
'
.....
__
,-·-··• ..
·--
..
···--·-.:·,·-:··.·_.,_-··
..
-.'--.:-:·
·,··.·--.
(.
l).,1;1,c
>?\)1110\lS!\iQn:
i-tmO,J11ai\tlaiJLPfH??
)\t:,C,R"!}J?.,.???
)?l?il'
..
r?.t?y:i,i,t
....
rc?,)fd!i
..
.111tl.
·
.·
,
prepare
.s''";;tnt)t,1,ils
.i.tatqtni:;nt
of
i,1c1:p91J?i-)p-?1!£!i,Jqfflt
?Ii
,m••Y)!lC
rl?,.r,i?ll:d
.·
hy .
I
hr;
Govcrnmcnl
tn
consultation
with the
Ac??lU!lli!nl(i?1?criilJ.,Mi.lnip?r.
.:
.·.
'
.
·
.....
-··:
.,.,··_,·:-··
-
.•..
·(2)-The
..
·
•.
,,c;qou-nts, ..
,?(,th.e.
,C:omfu
is.,;ion!>tia!f
be;<1t1<ii??d
<by/ittie
Accou'ntant
.·
dcncr.ll··
·
..
'Manipur
ati;uch·intcrvalsasmaybc.spec:ifiedbyhi01n?d,<:Jl'\Y
Cl(?ni.lihll'C
illi!Urrcl,l
in
conncctio1r
with
such
audit
shall
be
payable
by
the
Commis.,ion
to
the Accountant
General, Manip.ur
••
··
n/i1I?.J;9mq?is;i.0?1·,m.ay,spend.Such.sums,,sj\t?in?tmr()r
•.••
ricrfon)1in;th¢·.·.runc1i,,11
'·
\I.OQ?rt?i!i/?Ct:;1n.d
$UC?
?um,s
Shlill·
.:
bc
,lr?l1te<:i??,C?J1QtjdiJ?f?
p?yahlc
outo(01c
grnn1s·
referred to
in
sub-scctio,n(l
).
'
'
'
,,
'
.
'
'
:
'
..
··
13.
Accounls
and
Audit>
(3)
The
AccountanVOenernl
\.·Manip11r
and any.
persoq
ap!i9intcd
J:>y
him
i1tcon11cc1.ion
with
the
audit
of
the
accounts
of
the
Commission
under
this
Act,
shallih.,vc
U1c
s,:m1c
·
•
/.
rights;and,'.privHegcs·
,and
:,the au_tl.lority
•··
in
.•.
conni:c;Iigll•
with
??ch\L!l)l?it
·;1?
'
the
A??ountant
...
···
General
.
'·.·
Manipur
.generally
has
An
connection
-?ith
th?
.1ul1it
'ur
Oovefnme.nt•_accounts
..
and-in
·.panicu,lar•shi1ll;hav.eJ})?Jig??.JO
deroanc.1
.,t)l?·prodtict
il)I\
of books;
accounLc;,
comiected
vouchers
and
other
documents
.
and
papers.
;inc.I
to
inspect;any
of
the
offices
of
the
Commis.c;ion?
14.
Annual
Report:-
The
Commission
shall,preparein
such
form
and at
such financial.year
a.,;
may
be
prtisctihed1its''art?m,1l:repotr
giyfog,aJull.aCfOllnl
ofiti;
•.
activitics
during
the.
prcvima.
fiflancial
ye11r'antf<fotward0
a
copy
thereof
to
theiC,overrtment.
·
15.<
'A.nn'WffR.eport
and
audit'reportlo
be
l..iid,bt:foi'e:1'..?mbly: ..
,,
..
·.·
T?e
.<.iovernme?t
shan
cause
the
a?nuaf.?p6rrt?ge?her
with
..
memoJand?.
or
act
i,ln
tal<e11•o?·thefadvice
tendered
by the•€omfaiS-'il()?cund?tr?l?n,9and
·.the
reai.on5
for.the
,non-
.
acceptance;
if
any,
of
any
such
advice
and:the,audit·repgrt
l(),?.-laid
as
soon
as
may
be
aficr
they
ar?
received,
before
the
legislative
Ac;serribly •

-
7 -
•..
•
··.
CHt\PTEJl..,7?
V.
z
•
MIS?ELL:ANEQ\:J?
(I)
i7.
Powers
to
makerufos:?
The
.Government
may,
bY-mot1ficafi()1t9?.U111e/OfficiJirqi1iJfoi.: aj11k¢
hifos
for
carrying
out
all
or.any
of the
provision? of\his
Act
.
I e,
Chairperson
•
Members
an<i
cmpfoycCs
of
thc'C:Jrnirtiss1on
to
JlC
public
scrvahts:?
The
Chairperson,
lllcmbcrs
ltnd
CITlploycc?
of
t.h?:C:i;1??i??i<lO
shctll.
b?
d?cmc;?I·
to
be
public
servants
within
lhc
meaning;hf
scction2Lof
theJndian;Pen;il
Code
.<
·
·
...
..
.
.
.
.
'
.
..
,.
,,
...
'•
...
{2)
In
partictilarand
"1ilh?uFptcj
udiccJoith?
g?11cialifyt6£'.t1!?:rurBlilli11g
..
?>,ylrs.i.u\:h
rules
may
provide
for all
or any,ofthe·following,ma'tJers;rflarilely:
.
(a)
Salaries-
and-allowances\payable.·•fo.·and;6.the{ter§s,a11cl(c.0?4itioni.,;9J;
f?Kticc
11(.
the
Chairperson
and
Members
under
s?b?section
.(5)
ofi;ccli<m4
lln?Qf,ofl"iccr..
and
other
employees
under
sub-
section
{2)
of
section
5;
·.
·
·
·
··· ·
·
· ·
·
·
·
·
(b)
Th?
fClr,rri
Jri:?hichi?e ?hnuil,;1;iepierit
()Laf??11ffisjj?lt{fie?Jll?ifliJiriJiJ(
under
sub-section
on{l)
of.
section)3;
.
. .
.
'
.
..
.
.
.
·.
..
.
(c)
The
form
and
tirrte
of
Which·tiifanriuafrep6tfsl1ifffbept?t
..
feaJni;ter
?c?i()rlJ4:
,;!)
Any
other.matter.which
is
required
to
be
<>r
may
be prescribed.
O:;
Every
rule
fuade
Under
this
Act,
shall
immediately
after/it
is
inade,
be
fai?
ibefore
the
Legislative.Assembly
of
the
State,
iru
is
in·sessio11a11djfitjs
notin·\?c;ion.
in tbe
session·
immediately
following
for
a
total
period
off?urteen;?farsrhich
..
JmY
be
comprised
in
one
session
or
in
two
successive
ses.c;i<>?s
•
and
if;
liefore.
the
cxpintion
of
the
session
in
which
it
-is
so
Jaid
or
the,I;es.c;ion. im111edi?tely
fallowing
the
Legislative
?mblyagrees.in
making
any
rp()(]i[iqation
_in
l!)e
rule
m
•
the
amendment
of
_the
rule
,
the.
rule
shall,
frorp.t?i:
date
01fvvhich'.
the
-...trfiation
or-amendment
_is
notifie,f:have:effect
onlyi,rs?c.:h
.modifi?d·
r9n1u;
•or
slra:ll
s&and
annulled,
as
the
case
may
be;
SO,
hovveyer,
t_hat
11nyfiuCh
lll?,i?culi<)l1
·
m
maulment
shall
be-without
prejudicetothe
validityof.anything··•previously
doK
adcl'
that
rule.
i&.
?
10 rano"-c
difficulties:-
..
.
?
(
l
I
H
?
diC:1J01lly
arii.ci.
in
giving
effect
to
lhC
provisionsol'
thi:.;
Act;
thditlVf r1um:1,1
IClli1!
by
order
published
in
the
Offl£ial
Gazette
make•
provision?
not
jnc.:uni.ii.tcnt
w-a
cc
provi.'iions
of
the Act as
appear
to
them
to
be
11cccss\lry
or
expedient
for
?ing.
1hc
difficulty:
Provided
that··noordcrshallbc
madcu111.lcrihis?cction•aftcr•cx1)iry<lftw1)
?
frJIJI
the
commcriccment
of
this'Acf.·

-8·-
(2)
Every
order··.maiie
ur?rJh.is
?C!iB11.·s,w1t;#si«?lf111S>111ay
laid
before•
the
Manipur
t.egisliltiveA's.<in"ibly,
·
·
·
··
,
..
_
...
,_··_::,
(2)
All
actions
and
decisio11s
taken}>(done
bythe$tate
Govcrnntenl
orthe
Mani(lUI'
·····StateCommis.?ion·-··forOther.BackWard
CJas.o;c:sf?llStjluted.un?1:r,such
notific,1titm
insofar
as
such
actions
and·
,decisions
are
Jel.?table
··.•·l?)
}?e
•.
fuuctions
or
.the
Commission
.constituted
undcr·•.t.his
Act
not
jnc?n?istc;nt
witli
t?e
provisions
t•f
this
Act.·sh,illJ>e
<lccmcc.Lto·
have
been
taken
or
done
?y
the
Slatc·(iuvcrnmcilt
or
the
:'Cdmrnis.-.iorc
·
·
·
·
·
(' >
1,-11
rr·?·ceti•g,;
??a·?·
bc'""1???
e:
id
??i?f
.•.
i
•.
1,,,.t?Kf
?"J.i2. "'""'di
...
'
tel
lite
to
•ihc·.func1jpm,·of
-thc•Commiiii,ion·s?all·l,e
dcetncd}li?avc,lx:?n·
tnim,fcucll.
alter
the
commencement
of
this
A.ct,
to
the
Cl1111mission
;inJ:shall
he
dealt
with
in
.·
.
a?c9r?a?c
witllJhc
pnwi?io1!softhisAtl.
·
·
· ·
·
·
·
19.
Commis.-.ion
to
be
deemed
to
have
hcen
C?)n?tituled
Under
this
/\ct:-
(
1
l
Th<
M00lptlf
$U,ie
•CoinniL%k,n
crJ,
.OiherJBacli;,?
;;1
..
? ?,?s,;,U.,J
..
and
it,
mcmhc.rs;1ppointcd
·.·vidcNotification
No.
F.N?l.l/GOJTil?/l\il9?c;zioc)5{)111ed
17th
August
2!)05
and
·such
other
not\ficatiOllS
jssue,d•-.inithis
•.
rcgard
by
the
,Wc!fare·of
Minorities
and
Other
Backward
Classespcp:irimcm;Governme.nt
.\lf·
M1111ipur
.'
shall
bc:<lce1l'ied
to
have
bccn·coni;tHutcd
and
c1ppoin\ed
under.this
Act.
A.Sukumat
$ingh:
Secretary{LaW).t9
the
Governll'lent
of
.
Jvt?nipur
·
·
Printed
at
theDirectorate
of
Ptg.·&
Sty.;
Govt.ofManipur/310-C/13""6-2006.

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