The Manipur State Higher Education Council Act, 2016

GAZETTE
.....
EXTRAO-RDINARY
PUBLISHED
BY
AUTHORITY
GOVERNMENT
OF MANIPUR
SECRETARIAT :
LAW
&
LEGISLATIVE
AFFAIRS DEPARTMENT
\
No.
285
Imphal,
Saturday,
October
29,
2016
NOTIFICATION
Imphal,
the
29th
October,
2016
(Kartika
7, 1938)
\
•
No.
2/29/2016-LegtL:
The
following
Act
of the
Legislature,
Manipur
which received
assent
of the -Governor
of
Manipur
on
October
21,
2016
is
hereby
published
in
the Official
Gazette.
'
THE
MANIPUR
STATE
IDGHER
EDUCATION
COUNCIL
ACT,
2016
(Manipur
Act
No.
9
of
2016)
ACT
to
provide
for
setting
up
ofthe
Manipur
Council
of Higher
Education.
WHEREAS,
it is
n??
to
establish
a
State
High.et
Education
?--------?-
---?
-??
Council
for
the??e
of
?ur
as a
collective
of the
Government,
-?--
.
.._____
-
?versit[e$,
Colleges,.
Aeademics
and
·
.·
.
.
·
...
·.
.·
·.
orge
a synergic
relationship
lunong
them
by
occupying
an
operational
.space
in.·
.
. ..
·
-?
the.···
..
Governinent,.
Univffiities
and
Cg.lleges
on
·one
hand
and. between
?-
.
?----
Universities
and
apex·
level
regµlatory
bodies
on
the
.other,
with the
,
·
foUowing
obj.ectives:
i)
Promote
academic
excellence
and social
justic:e
in
policy
formulation
and
?ve
planning.
..
ii)
Ensuring
.
the
autonomy,.
acC()untability
and
co-<>tdination
among
all
institutions
<>f
Higher
Education
in
the
State,
and
·
·
iii)
Guiding
the
harmonious growth.ofHighet
Education
in
accordance
with
the
socio-economic
needs
of
the
State.
1

Or
2
Be it
enacted·
by
the
Legislature
of
Man.ipur
in
the
.
Sixty-seventh
Year
of
tbe
Republic
oflndia
as
follows:-·.
Definitions.
Short
title, ,._teat
and
CBAP'J:..,.....d.-1
;
PRELIMINARY
·
This Act
may
.
be
called
the
Manipur
State
Higher Education
Council
Act,
2016.
(Il)
It
shall
extend to
the
whole
of
the
$tate
of
Manipur.
,
(Ill)
·
It
shall
come·
into
force
on
?e
date
of
i?
publication
in.
the
Official
Gazette
ofthe
Goveounent
ofManj.pur.
:
·
·
1
(I)
WHEREAS,
it
is
also
necessary
teset
up
a
State.Higher Education
Council
for the
State
of
Manipur
establish
through
a
law
enacted
by
the
<
...
_.
.
'
'
'
Manipur
.
State.
Legislature
.
as
an
essential
..
rc,qwrement
under
.
the
Guidelines
of
the
.Rashtriya
Uchhatar Shiksha
Abbiyan .(National
Higher
Education Mission)
under
the
Ministry
of
Hunian
Resource
Development,
Government
of India
fot
the
objectives
mentioned
above;
And
WHEREAS,
in
order
to
achieve
the
above said
objectives,
it
is
necessaryto empower
the
Manipur
State
}Ugher
Education
Council
td:.
.
i)
Review and
coordinate
the,implmenµuion
of
policies
in
all
Higher
Education
Institutions
in
the State
including Univ-ersiti?.
Research
Institutions
and
colleges.
·
_
ii)
Network
various
programmes
in
Higher
Education
undertaken
and
promoted by
the Central
and
State
governments
and
by
the
-
National Level
Regulatory
bodies
including
the
University
Grants
Commission,
All
India
Council
for
Technical
Education,
National
·
Council for
Teacher
Educatiol).,
Medical
,
Council of
India,
Bar
.
Council
of
India
and
other
similar
statlltory
bodies.
.
.
iii)
Undertalce
independent
work for
the
generation,
diffi.1$ion
and
dissemination
of
new
ideas
ill
fli$her:Educ?tion,:
iv)
Provide
cott1D;1011
fadilities for all
Universities,
Research
·
Institutioas,
Colleges,
and,
othet
centres
of
Higher
Ed?tion,
v)
Provide for
the
generation, augmentation .and
optimum
utilization
of
funds
for
expansion
and
development
of
Higher
E?ucation,
and
·vi}
U,,Aertake
such
other
programmes
for
promoting
the:
objectives
of
social
justice
and
excellence
.in.High.er
and
Technical. Education
in
Manipur
.
.----?--·-------
-----------
---
---
------
------------
2.
Inthis
Act,
unless the
context
otaerwiserequiresi-
.
'
-
l
'

l)
n;
3
a)
"All
India Council
for
Technfoal
Education"
means
the
All India
central
Aet
..
Council
for
Technical
'Education
constituted
under
the All
India
.N.o.51
or 1987•
Council
for Technical
Education
Act,
1987
:
b)
"Bar
Council
of
India"
means
the
Bar
Council
constituted under
Central
A?t
the
Advocates Act,
·
I
961;
No.25
of
1961,
c)
"Chairman"
means
the chairman
of
the
Council.
d)
"College"
means
any
College
or
institution
approved
by,
or
affiliated
to,
any
University
including
Manipur
University
within
the
State
of
Manipur
and
provides
any
courses
of
study
for
admission
to
the examination
of
the
University
and
inclusive
of
autonomous
Colleges.
e)
"Council"
means
th?
Manipur
State
Higher
Bducation
Council,
constituted
under
Section
3
of
this
Act
t)
"Executive
Committee"
means
the
Executive
Committee
of
the
Council;
g)
"Member
Secretary"
means
the
Mem?
Secre?
of
the
Council;
h)
"Government" means
the Government
of
Manipur;
i)
"Higher
Education"
means
an
Education,
whether
professional,
Technical
Education
or
otherwise,
and
includes research
studies
leading
to
the
award
of
a Degree
or
·
Diploma
or
Certificate
by
a
University
or
an
institution
approved
by
the
University;
"Institution"
means
.an
Academic
Institution
of
Higher
Education
and
researcB,
hot
being
a
College,
associated
with
and
admitted
to
privileges
of
a University
or
maintained
by
a University
k)
"Medical
Council
of
India"
means
the
Council
constituted
under
Central
Act
the
Im.Han-Medical
Council Act,1956;
No.l0lon956•
"Member"
means
a
-i?e.mbet
of
the
Council
or
the
Executive
Committee, as
the
case maybe;-
'-----
m)
"National
Council
of Teachers
?n"
means
council
Central
Act
constituted
under
the
National
Council of
Teac?ucation
Act
No.73
ot'l993.
1993;
---?
"Prescribed"
means
Prescribed
by
rules
made under
this
Act?
?-?-----_
-?-
o)
''RegularSttident$?'
means
a-
regular
student
of
a
University
or
a
College
affiliated
toa
University;
p)
"Regulations"
means
the
regulations
made
by
the Council
under
this
Act;
q)
"Rules" means
the
R.uws.
made
by
the
State
Government;
r)
"State"
means
the
State
ofMw)m_r,
.;
s)
"Statutes".
"Ordinances';
and
"Regulations"
of
a
Umvetsity
means
respectively
the
statutes,
the
ordinances
and
the
Regulations
issued
under
the
respective
Acts of
a
University;

4
I
I
,
I
,
t) "Teacher"
means
any
regular
teacher
working
in
a
Universey,
Government
or
Gbvertmtent
Aided
or Private
College
or
institutfon
I
.
·
I
•
whose
appointmem has
been·
made
or
approved
by or
on
behalf
bf
the
Government
or
a
University;
·
'
:
u)
''University"
means
any
University
in
the
State
established
by
the
State
Legislature
;
v)
"University
Grants
Commission"
means
·
the
Commission
established
under
the
Univ?ity
Grants
Commission
;Act,
1956;
w)
"Vice-Chaiiman·?
means
the
Yice
Chairman
of
the
C9uncif
I
I
Central
'Act
No.J
ofl9S6,:
.
I
I
.
I
I
I
CHAPTER-II
I
I
CONSTITUTION,
FUNCTIONS
AND
POWERS
OF
THE
COUNCIL
I
I
(c) .The
Administrative
Secretary of
the
Government
Member
,Department
of
Higher
Education,
Manipur
&
ei-of!!cio-
--
Secretary
'State
Project
Director,
Manipur
·
•
Member
Ex?fficio
'
Me?ber
"
Members
(a)
The
Minist?r
in-charge
of
Higher
?ucation
of
the
State
ehairman
(b)
An
academi?.
or
M!!C?k,nist
ofrepute,
preferably, a
Vice-
.
retired
Vice'
Cruuicellor
of
a
Central
or
State
University
Chairman
or.a
person
of
outstanding
reputation
in
the
field
of
l{igher
Education
or
sitjiilarly
qualified
person
1bf
repute.
I
I
•
3.
(I)
The
Government-shall
constiiuii::
th?
cow1ci1
to
be
called
the
Constitution
or
the
CoJncil
Manip?
Higher
Education
Co?ci}
which
sbaU
consist
of
the
following,
namely..
,
·
-·-·---·'
(d)
Pirector,
University
and
High?;
riducation,
Manipur
&
ex-officio
,4.dditio?
?cate
Project
pirector,
Manipur
(e)
;Fiv?
itcade?cians
of
repute
from different
academic
disciplines
of whom
I
(
one)
shall
be
a
woman
and
I
'(one)
belonging
to
the
Tribal
CODllllunity
ofManipur
(to
:
be
nominated
by
the
S?te
Government.
Oeparttn;n! of
'Higher
Education)
t
I
(t)
.
Two
Principals
one
from
Autonomous
College
and
·
other
one
from
General
Colleges
(to
be
qominated
by
:
the
State
Government
_Department
of
Higher
·
·Education)
·
(g)
One
nominee
of
the
Ministry
of
Htµnan
Resource
Development,
Government
of
India
(to
be
nominated
byMHR.Dj
.

(h)
One
nominee
of
the
University
Grants
Commission
(to
be
nominated
by
UGC)
(i)
Administrative
Secretary,
Law
Department,
Government
of
Manipur
(
or
his
representative
not
below
the rank
of
JointSecretary)
0)
The
Administrative
Secretary,
Commerce
&
Industry
Department,
Government
ofManipur
(or
his
representative
not
belowthe
rank of
Joint
Secretary}
(k)
The Administrative
Secretary,
Finance
Department,
Government
ofManipur
(
or
bis
represet,ttative
not
below
the
rank
of
Joint
Secretary)
(l)
The Achnimstrative
Secretary,
Health
&
Family
Welfare
Department,
Government
of
Manipur(or
his
representative
not
below
the
rank
of Joint
Secretary)
(m)
The
Cbntroller
I
Director,
Technical
Education,
Government
of
Manipur.
·
(n)
The
Chairman,
Council
ofHigb.er
Secondary
Education, M@ipur
(CoHSEM)
Ex-officio
Member
Ex-officio
Member
Ex-officio
Member
Ex-officio
Member
Ex-officio
Member
Ex-officio
Member
Bx-officio
Member.
r
(o)
The Chairman,
Board
of
Secondary
Education;
Manipur
Ex-officio
(BoSEM)
Member
The
Council
be
a
body corporate
by
the
name
aforesaid,
having perpetual
succession
and
a
common
seal
and
shall,
by
the
said
name,
sue
and
be
sued.
(2)
The
headquarters.of
the
Council
shall
be
at
Imphal.
4. (l).
No
person
shall
.be
quatified
for nomination
or
to
continue
as a
member
oftheCourtci1,
if
on
the
date
of such
nomination/Teaure,
he/she
is-
(a)
of
unsound
mind
or
a
deaf,
mute;
or·
(b)
adjudicated
as
an
u.n-discharged
insolv:ent;
or
( c)
sentenced
by
a
criminal
court
to
imprisonment
for
any
offence
involving
01oral
depravity;
or
(d)
directly
or
indirectly by
himself
pr
his
partner
has
any
share
or
interest
in
any
work
done
by
order
of,
or
in
any
contract
entered
into
on
behalf
of the
Council;
or
(e)
a
person
who
has.
been
termlnated/suspended
from
any
:
Government
or
University/organization
on
account
of
misconduct or
negligence
or
lack
of
integrity;
or
(f)
a
person
who
has
any
criminal
case,
including
economic
offence,
etc.
pending
against
him
in
any
court
of
law; or
Oi$qualifications

l
\
6
(g) any
other
gross
misconduct
that
·
may
be
considered
not
suitable
'for
holding
any
post
or
membership
in
the
Council
which
may
be
decided
by·
the
State
Government
jn
consultation
with
the
Chairman
and
Member
Secretary
of
the
Council.
(2)
In
case
of
dispute
or
doubt
as
to
whether-a personis
disqualified
under
sub-section
(
1
),
the
decision:
of
the
Government
shall
be
final.
{3)
Save
as
otherwise
·
provided
in this
Act,
no
person
who
is
·
not
a
graduate
of
any
University
established
by.
law
shaH
be
eligible
for
nomination as
a
member
of
the Council
under
thjs
Act.
·
5? With the
primary
objective
.of',
ensuring ,tangible,·
effective
and
Functions
or.the
concrete
improvements
in
the
three
identified
essential elements
of
Higher
Council
Education,
namely, access,
equity
and
quality',
in
the State
of
Manipur,
through
institutional
improvements,
provision.
or
necessary
lnfrastructure,
academic
and
administrative
reforms.
etc.
as'
may
be
considered
necessary
in
the
process,
the
powers
and
functions
of the Council
shall
be
as
follows-
,
(i)
It
shall·
render
advice
to
the
Government;
Universities
and
other Institutions
df
Higher
Education
within
the
State;
·
(ii)
,
It
,
shall
co-ordinate
the
.roles
of.
the
government,
Universities
and
other
apex·
regulatory
.agencies
in
Higher
Education
within, the
State;
(iii)
: lt shall
evolve
new
concepts,
and
programmes
in
Higher
Education;
·
·
·
(iv)
It .shall
provide
eommon
facllities in
higher
ed1.1catton
without
impinging
upen
the
autoaomy
of
other
institutions
of
higher
education;
.
'
.
(v)
It
shall
provide
academic
inputs
to
the
Government
and
to
the
universities,
colleges
and
other
institutions
of
higher
education
in the State·
for
the formulation
and
itnplemt;ntatiQn
of
the
policies
of
higher
education
and
evolve
a
perspective
plan
for
thedevelopment
of
higher
education,
suo
moto
or
on
the
suggestion
from· Government
or
requests
from
universities
or
other institutions;
(vi)
It.
shall
evolve
programmes
in
order to
promote
the
relevance
of
higher
education
for
economic,
social'
and
cultural
development
of
the
state;
.
(vii)
lt
shall
suggest
improvements
in curriculum
·and
syllabi
in
accordance
with:
the
changing
societal
and academic
requirements
and
facilitate the
development
and
publication
of
appropriate
teaching
material,
including
textbooks,
educational
softwares
and e.;.'
learning
facilities
in
order
to
improve
the
quality
pf
education;
·
(viii)
It
shall
advise
the
Government
on
the
starting
of
new
courses,
colleges·
and
other higher
education
institutions
in the
State;
I

(ix)
It
shall
review
·
periodically
the
State
Higher
Education
Plan,
Perspective
Plan
and
Annual.
Plan
and
monitor.
their
implem.ent.ation;
7
.,
.
(x)
It
shall
review
periodically
th? Statutes,
Ordinances
and
Regulations
of
the
Universities
in
the
.
.
State
and
suggest
apprc,priate
improvements
for
?e
realisation
of
the
c>bjectives
?f
social justice
and
academic
excellence
in
education
and
suggest
the
framework
for new
·
Statutes,
Ordinances
or
Regulations
for
existing
Universities
or
other
institutions
of
higher
education
or·
new
Universities
or
other
institutions
of
higher
education;
(xi)
It
shall
facilitate
the
development
of
synergic
relationships
among
different agencies
such as
the
State
Government,
Universities,
colleges
and
other
institutions-
.·
of higher
education
in
the
State
and
the Central
Government
and
regulatory
bodies
at
-
the
national
level;
-
(xii)
It
shall.
coordinate
various
programmes
being
promoted
•and
undertaken
by
the
Central
and
S!,ate
Governments
and·
National
level
bodies·
li}ce.
University
(]rants
Commissio:u.,
All
India
Council
of
Techni®
Ed.ucatio:u.,.
National
Council
for
Teachers
Education,
Medical
Council
of
India,
Bar
Council
of
India
and
'other
statUtory
bodies
and
State
level
-institutions
like
Universities,
resea.tth
institutions,
colleges
and
other
instifutioI1S
of
higher
education
in
the
territ<>rY
of
India;
(xiii)
It
shall
promote
??-?d._?-aclrv-ifies?in
the
colleges,
other.
institutiC>DS
and
Universitiei$
and
integrate
them
with
co-eurric?
activities;
·
(xiv)
It
shall
monitor
the
progress
of
implementati?
·of the
Development
programmes
of
·
·
Universities,
Colleges
and
other
institutions
of
higher
education
taken
up
in
the St.ate;
(xv)
It
shall
promote
co-operation
and
co-ordination
of the
educational
institutions
among.themselves
and
explore.the
scope
for
inter?actions
with
industry
and
other
related
ageneies;
(xvi)
It
smJI
prepare
an
annual
report
showing
details
of
its
performance;
(xvii)
It
sha.Jl
su;??-m?
for
the,.a@ettlic
..
an.d
tnonetaty
accollD.tability,.
.
integrity
and
responsibil1ty
of
tiie
Universities,
Colleges,
and
other
Institutions
of.Higher
Education
in the
State;
(xviii)
It
shall
approve
the
annual
budget
and
audited·
statement
of
expenditure
in
such
maaner
as
may
be
prescribed;
'
(xix)
It
shall
give
suchdirections
to
the
executive
council
as
may
be
necessary
for
the
effective
functioning.
of the
council
in
accordance
with
its
objectives;
(xx)
It
shall
advise
the
Government,
Universities
and
other
institutions
of
higher
education
regarding
the
procedure
of

t
'
'
.
'
'
8
implementation
of its
decisions:
in
all
institutions
of
higher
education
including
Universities,
colleges
and
other
'instltutions
of
higher
education
in the State;
(xxi)
It
shall
suggest
measures to
:enhance
the
standard
of,
Rese?h
projects
.in
untapped
areas
l
branch
of
studies
amongst
students
l
research
scholars
in
the·
State;
(xxii)
.
It
sha.11
devise
,
steps
to
improve
the
standard
of
examinations
conducted,
by
Universities
and
suggest
;
necessary
.
reforms;
(xxiii)
It
shall
facilitate training
.
of
teachers
in
universities
and,
Colleges;
·
·(,otiv)
It
shall
develop programmes
for
greater
academic
co-:
operation
and
interaction
between
Univetsity
·
and
college
teachers
and
to
facilitate
mobility:of
students
and
teachers
within
and
outside
the
State;
(xxv)
It
·
shall
advise
on
the
regulation
of
admission
in
Universities,
Colleges
and
institutions
of
Higher
Education;
(xx-vi)
It
shall
review
periodically,
the
existing:
guidelines
and,
furnish
recommendations
for
regulating
appointments
to
the
Posts
of
Teachers and,
Teacher-administrators
in
·
Universities, Colleges
and:
other
Institutions
of
Higher
Education;
(xxvii)
it
sn.ull
?p?e
an
overview
report
on
the
working
of
the.
Universities
and
Colleges·
in
the
State
and
fu1iliSh
a
t.npy
thereof
to.
the
Governm¢n,t
and
such
other·
authorities
as·
the
Government
may,
specify;·
(xxviii}
'
It
shall
perform
such
other
functions
for
the
realization
of
the
objectives
·of access,
equality,
equity
and
excellence
in
Higher
Education;
(xxix)
It
shall
advise
the
Government on
the:
following:
..
-a)
Rt??!c!!!!g!b.e??,
if?;-.zfa.ftngi:o
theestabHshment
of
new
Universities
and
Colleges
besides
•
additional
sub?cts
and
departments
in the
existing
Universities
and
Colleges;
b)
Regarding
·
the
statutes,
,
ordinances
and
regulations
of
Universities
in
the
State
and
to
suggest
modification
wherever
required·
to
maintain
.
uniformity
in
the
administration
without
prejudice
to
the
autonomy
for
academic
pursuits;
·
·
c}
On
any
University,
College
or
Institution
.
of
Higher
Education or
any
other
matter
relating
to
Higher
Education
and
research
which
may
be
referred to
the
Council;
(xxx)
It
shall
.perform
any
other
function
necessary
for
the
furtherance
of
Higher
Education
in
the
State;
-
-?

9
The
powers
and
duties
of
the Council
shall
be
as
follows
:
6.
(a)
(b)
(c)
(d)
(e)
It shall
prepare
a
Perspective
Plan for
implementation
of
thepolicies,
evolve
various
programmes
and
determine
the
priorities
of
such
programmes
for
implementation;
It
shall
propose
general
guidelines
for the
release
of
grsnts
by
the
Government
to
universities,
.Colleges
and
.
other
institutions
of
higher
education and
advise
the
Government.
about
the
release
of such
grants
to
each
University
·and
other institutiot1S
of
higher
Education;
It shall
give
such directions
as
may
be
necessaxy
-
·
for
effective
functioning
of the
Executive
Committee
in
accordance with
its
objectives;
,
It
shall
frame.
guidelines
in
accordance
with
this
notification
and the
rules
made
there
under;
It
shall have
suchetherpowers
as
may
be
prescribed
for
the
effective
implementation
of
the
programmes
for the
furtherance
of
the
objectives
of the
Council.
Powers
and
dllties or
the
Council
7.
(1)
The Chainnan shall-have
the
right
to
call for
report
on
any
matter
pertaining
to
the affairs of the Council and
·
offer
suggestions
for
improvement
of the
functioning
of the
Council.
(2)
The
Chainp.an
_
shall
preside
over
the
meetings
of
the
Council
and
the
Executive
Committee.
The
Chairman
8.
(1)
The Vice-Chairman
shall
preside
over
the
meetings
of the
The Vice­
.Council
or
the Executive
Committee
in
the
absence
of
the
Chah:man
Chairman.
(2)
The
Vice-Cbairman
shall
exercise
such
other
powers
and
perform
such
other functions
as
may
be
prescribed
or
delegated
by
the Chairman.
10.
(I)
The
·term
of the Council
shall
be
for
a
period
of
five
years.
(2)
The
Member
Secretary
will
inform the Government in
writing
to
·
reconstitute
the
Council
before
the end
of the
term.
a.
The Vice
Chairman
and
other members
may
in
writing
addressed
to
the
Chairman
resign
his
membership
:frotll
the Council.
9.
(1)
The Member
Secretary:
The
Member
Secretary·
shall·
be
responsible
for the
co-ordination
of
the
functions
of
the Council.
(2)
The
Member
Secretary
shall exercise
such
powers
and
perform
such
others functions
as
may
be
prescribed.
The
Member
Secretary
Termolthe
Council

·10
Filliig
11p
or
?uatv,caraC)'
Removal
from
M.embenhi'p'4)t'
the
Council
,
'
'
13.
(1)
If
a
casual
vacancy
arises'
in
the
office
of
a
?ominated
or
appointed
Membet,
either
by
reason
of
bis
death,
resignation,
removal.
or
otherwise,
such
vaca:ncy
shall
be
:tilled:
up
by
1he
GoV"enunent
by
nomination
or
appointment,,
as
the
case
may
be
and
such
Member
shall
hold
office
only
for
the
remainder
of
the
term
of
the
Member
in
whose
place
he
was
noininateU
or
appo?.
'
.
(2)
·Toe
Vice?Cbairma11
or
Member.Secretary
shall
not
be
removed
except
by
an
order
of
the
·state
Govetnment
on
th?
ground
of
wilful
omission
or
refusal
to
carry
out
tb,e
provisions
of
this
Act
or
Rules
1or
Regulations
made
there
under
or
for
abuse
.of
the
powers
vested
in
him
after
consideration
of
the·
report
of
8Il
inquiry
ordered
by
the
State
Government
in
this
behalf.
12. {
l)
,
If,
at
any
time,
it
appears
to
the
Government
that
a
membex
?iri.ted
or
nommated
bas
proved
lthnSelf
to
be
unfit
to
hold
office
or
bas
been guilty
of
misco?duct
or
neglect
which
in
the
opiniQ:n
of the
Government
renders
bis
removal
from
the
membership
of
the
Council,
as
?ent,
the
Go:vemnient
roa.y,
?er
giving
such
metnbet
,a
reasonable
oppo,\1lJlitY
of showing
cause
as
to
why
he>
$ba!l
not
QC.
removed
from
Ille
;
Council
and
aftet
examining
the
same
decide
whether
to
continue
or
remove.
such
member,
as
the
case
may
be,
from
his
membership
and
in
case
of
such
removal
from
the
membership
of
the
Council,
it
shall
be
made by
notification.
Provided
he
shall
continue
to
hold
office
·until
the
resignation
is
accepted
by
the
Chairman..
11.
(l)
The
meetings·
of the
·council
shall
be
conve11ed
by
the
Member
Meeting
of
the
SecretarY
on
the
advice
of the
Cbairylan.
·
Couneil
{2)
'fhe
Council
shall
meet
as
often
as imi.y
be
necessary,
at
such
time
and·
place-and
observe
such
rules
of
procedure,
as
may
be provided
in
this
Act,
provided
it
shall
meet
at
least
twice
a
year.
{3)
It
shall
have
the
power
to act,
not
witbstandin.S
any
vacancy
in
the
membership·
or any
defect
in
the
constitution
th?of,
and
the
proceedings
of
the
CounciLshall
be
valid
not
withstanding
that
some person,
who
was
not
entitled
to
be
a
member,1had
attended,.
or
otherwise
bad
taken·
part
in
the
proceedings
ofithe
Council.
(
4)
The
quorwn
of.
the
.
meeting
of
the
Collllcil
shall
be
one
third
of
the,
total
members
of
the.
Council.
The
decisions
.of
the
meeting
may
be
taken
.
by
simple
majority
of
those
present
and voting.
'
t
i
I
i
j
I
i'

11
CHAPTER-UI
THE
mcuTIVE
COMMITtEE
14.
There
shall
be
an
Executive
Committee
for
the
Council
which
shall
consist
ofthefollowing members;
namely:-
The
·Exec:atne
Committee
(a)
the
Cbamria:rfoftheCouncil
-
(b)
The
Vice-Chainnan
of
the
Council
(
c)
The
Member-Secretary
of
the
Council
( d)
The
Director,
University
&
Higher
Education
:
Chairman.
:Member
tMember
:
Member-Secretary
( e)
Three
of
the
Five
academicians
of
:repme
who
:
Members
are
members
of
the
Council
nominated
by
it
for
aperiod
of
two
years
by
rotation
·
15.
The
Executive
Committee
shall
have
the
following
powers
and
perform
the
following
functioll$,
namely:-
(a)
It
shall be
competent
to
take decisions
on
behalf
of
the
Council,
subject
to the
concurrence
·
of the
Council
in
all
matters
with
policy
implicatiollS;
Provided
that in
urgent
citcumstances
the
Executive
Committee
may
take
a
aecision
subject
to
tatlfication
by
the
Council.
In the
event
that
such
decision
is
not.
rectified,
it
shall
be
deemed
to
have
been
withheld.
·
(b)
It
shall
incur
such
expenses as
are
necessary
to
fulfil-
the.
objectives
set
out
in
this
Act and
catty
out
all
decisions
taken
by
the
Council;
(c)
It·
shall
present
before
the
Council
the
annual
academic
and
financial
audit
reports
of
the CollDCil for
its
approval;
and
.
(d)
It
shall
have
such
other
pafms,
functions and
duties
as
may
be
prescnoed.
16.
(1)
.The
meetings
of
the
Executive
Committee
shall
be.
convened
by
.
the
Member
secretary
on
the
advice
of
the
Chairman;
·
(2)
It shall
meet
as
often
as
may
be
necessary,
at
such
time
and
place
and
observe
such
rules
of
ptocedu:re
as
may
be
provided
m the
rules
provided
that
it.shall
meet
at
least
once
in
three
months.
())
The
quorum
for
the
meeting
of
the Executive
Committee. shall be
at
least
two
third
·of
the
filled·
up
membership
and
decisions
may
be
taken
in
the
meetings
by
simple
majority
of
those
present
and
voting.
Powerod
fbctio•s
of the
Etecative
·Committee
·
Meetings
of
tile
Executive
Coqunittee

12
------------------
---------
Annual
Accoaats
and
Audit.
FundsoUhe
CounciL,
Directions
by
the
Governinent.
----
OJAPTER.-V
,
FUNDS
OF
THE
coUNCU.
18.
(1)
The
funds
of
the.Council
shall
include
all
sllIDSwhich
may,Irom_fune
to
time
be
paid
by
the
Gove:rmnent
and
all
other
:receipts
including
any1
sum,
from
the
Central
Government,
the
University
Grants
Commission
or
any
other
authority,
institutions
or.
person.
:
('f)
The
Government
may
pay-
to
the
Council
every
:financial.
yelll'
such sums
as may
be
considered
necessary
for
the
functioning
of
the
Council
and
for
the
discharge
ofits
responsibilities
and
duties.
(3)
All.
expenditure
in<ll1aed
?
the
Council
u,id«
or
for
1he
purposes
of
this
Act
shall
be
defrayed
from
out
of
the
Fund
and
any
surplus
@JnSining,.
after
.
such
ex.pen.di?
bas
been
met,
shall
be
invested
in
such
manner.
as may
be
prescribed.
.
.
19, (1)
The
accounts
of
the
Council
shall
be
maintained
in
such
manner-and
in
such.
form
as
may
be
prescribed;
(2)
The
Council
shall
prepare
an
annual
statement
of
accounts
in
such
form
and
in
SlJCh
manner
as
may
be
prescribed;
.
(3)
TIie
'1<l(:Oll!lfs
of
the
C<,unci\
$ball
be
audited
OiU
in a
year
?.
such
auditor
as
the
Government
roay
appoint.
in
this
behalf;
(4)
The
Member
SecretarY
of
the
Council
shall
cause
the
annual
audit
report
to
be
printed
and
forward
a
printed
copy
thereof
to
each
member
and
shall
place
such
report
before
the
Council
for
consideration
at
its
next
meeting;
(5)
The
Council
shall
take
appropriate
action
forthwith
to
remedy any
defect
or
irregularity
that
may
be
pointed
out
i'n
the
audit report;
_
CHAPTER-IV
·
·
DIRECTIONS
BY
THE
GOVERNMENT
17;
On
the
recolillilendation
of
the
Council,
or
suo-moto,
the
Government
fDfrJ
dlrect
IUlY
University,
College
or
otlier
Jnslitmions
of
higher
edu<;atio,l
in
the
State
with
such
.
modification
as
m.ay
be
n?ssary
to
implement
the
--.-
-?
--
--
--
?
-in
socir
--
·as
-rn•rbe
sp¢clfi.d
,
tiJei,:in.
N<n._,,,;lbstanding .
anytbh>g
contained
in
any
.Jaw
for
the
fune
being
in
force,
it
shall
be
obligatory
on
the
part
of
the
University
College
or
other
institutions
of
higher
education
in
the
State
to
implement
the
diteclions
given
by
the
Government
and to
report
the
action
taken
to
the
Government
and
the
Council
accordingly ..
TIie
Council
sb/!11
review
.from
time
to
.time
tbe compliaooe
by
1he
universities,
Colleges
or
other
iostituµOns
of
Higher
Education,
of the
·
direction
given
by
the
Government
\
1'
!
1
:i
t

13
(§)
The accounts
of
the
Council as
certified
by
the
auditor
together
with
the
·
audit
report
along
with
the
remarks
of·
the Council
thereon
shall
be
.
forwarded
to
the
Government
within
such
time
as
may
be
prescribed;
(7)
The
Gov?
shall,
as
soon
as
may
be
after
the
receipt
of
the annual
accounts together
with"tb.e,
aucfit
report
cause
the same
to
be
laid
before
the
ManipUrl..egislative
Assembly.
20.
(1)
The
.
Co'ilhcil
.
shall prepare
for
every
year
a
report.
of
its
activities
Annual
Rq,ort
under
thisActduring
that
year
ana
su.J,mit
the
report
to
the
Government.
(2)
The
Government
sba.J.l,
as
soon
as
may
be
after
the
receipt
.of
a
report
under
sub-section
(I),
cause
the
same
to
be
laid
before
the
Maniput
Legislative
Assembly.
CounciL
Staffoftbe
Central
Act
No.-45
ofl8'0
Power
to
make
regulations.
Memb«!n
od
staff
of
the Co111_1cif to
be
public
servuts.
rrotedion
of
acts
done
iil
good
faith
(2)
Every
rule
made
under
this Act
shall
be
laid, as
soon
as
may
be
after
it is
made,
before
the
Manipur
Legislative
Assembly,
while
it
is
in
session,
which
may
be
comprised
in
one·
session
or
in
two or
more
successive
sessions,
and
if,
CHAPTEQ...;Vl
MISCELLANEOUS
21.
·
No
suit, prosecution
or
other
legal
proceedings
shall
lie·
against
the
Council
or
any
member
or
officer
or employees
of the
Council
for
anything
which
is
done
or
intended
to
be
done
in
good
faith
in
pursuance
of
the
provisions
of
this Act
or
any
rules
or
regulations
made
there
under
.
.
22.
'Ihe
Council
may,
with
prior
approval
of
the
Government
appoint
the
officers.
and
staff
from
open
market
or bring
such
officers
and
staff,
as
it
deems
necessary
for
the
discharge
of its
functions
under
this
Act
The
terms
and
conditions
ef
service
of
the
officers
and
staff
of
the·
Council
shall
be
such
as
may
be
prescribed
in
the
regulations
to
be
framed
?Y
the
Council.
23.
The
Nodal
Department
for
the
.
Council
shall.
be
the
Department
of
Higher
&
Technical
Education,
Government
of
Manipur.
24.
The
Chairman,
Vice-Chairman,
Members,
Officers
and
Staff
of
.the
Council
shall
be
deemed,
wheri
acting
or
purporting
to
act
in
pursuance
of
any
of
the
provisions
of
this
Act
or
any
rule
or
regulation
or
order
or
direction
made
or
issued
under
this Act
shall
be
deemed to
be
public
servants
within
the
meaning
of
section-21
of the
Indian
Penal
Code.
25.
(1)
The
Council
may,
with
prior
approval
of
the
Government,
make
regulations
not
inconsistent
with
the
provisions
of this Act
for
carrying
out
all
«
any
of
the
provisions
of
this Act
(2}
Ew.ry reguJatioos
made
by
the
Council
under
this
Act
shall,
as
soon
as
may
be,
be
laid
before
the
House
of
the
State
Legislature.
26.
(1)
The
GM:mmcm
may
by
notification
make
rules
either
Power
ip.
make
prospectively
or
mrospedivdy,
for
amying
out
all
or
any
of
the
provisions
rules.
c,fthisAct.

14
before
th?
expify
of?
session
imm?ly
foll9wing
the successive
sessj?qs
1
afofesaid, the
House
agrees
in
making
modification
in
the
rule.
or
tha{
the
IJl}e
·
should
not
be made,
the
role
shall
thereafter
have
effect only
in
such
modified
-?
---fnrm
or
be
of
no
I
effect,
as
the
case
may
be,
so
however
that
sUC,h
'
modification
or
ann
·
'...
..h?tl
he. without
prejudice
fo the
validitY
of
anything
previously
done
undenthat
rule.
;
I
I
I.
,
I
27.
{ 1)
I£
any
difficulty
arises
in
giving
etfect
to
the
provisions
of
this
Act,
Power
to
re,111pve
the
·
Government
may,
by
o_rder, as
•occasion
may
require,
do
anything
not
difficu?
inconsistent
witli
??visions
of
t1µs
Act
wm?h
appears
to
them
to
.be
necessary
.Ol'
?xpedient
for the.
purpose
of
removingthe
difficufty;
Provided
:that
no
such
power
shall
be
?ised
after
the
e:xpi:ry
of;
a
period
of
two
years
from
the
commencement
of
this Act.
'
.
-
.
'
(2)'
Every
order
made
under
this
sectionsha!Las
soon
as
may'be
after
it
is
?,
be:
laid
before
the
House
of the
Sta? Legislature.
I
!
-·
.
-
I
.
TH.
KAMIN!
KUMAR
SINGH,
"'
Addl.
Secretary
(Law),
.
Government
of
Manipur.
Printed
at
the
Directorate
of
Printing
&
Stationery,
Government
of
Manipur/305-C/29-10-2016.
.
_
.....
_
t

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