The Manipur Public Service Commission (Additional Functions) Second Amendment Act, 2018

 
-4-
GOVERNMENT OF MANIPUR
SECRETARIAT :LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, March 23, 2018
No. 2/15/2018-Leg/L :The followingActof the Legislature,Manipur whichreceivedassent
oftheGovernorof Manipur on March 12,2018 isherebypublishedin theOfficialGazette:
THE MANIPUR PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS)
SECOND AMENDMENT ACT, 2018
(MANIPUR ACT NO. 4 OF 2018)
AN
ACT
Jurther to amend the Manipur Public Service Commission
(AdditionalFunctions).Act,2014 (ManipurAct No. 6 of2014).
BE itenactedby the Legislatureof Manipur in the Sixty-ninth
“ear of the Republic of Indiaas follows:-
jd. (1) This Act may ‘be calledthe Manipur Public Service Shorttiteand
Commission (Additional Functions) Second Amendment Act, commence
2018. ment.
(2)Itshallcome intoforceon such dateas theStateGovernment
may, by notificationintheOfficialGazette,appoint.
2. In section2 of the Manipur Public Service Commission Amendmentof
(AdditionalFunctions)Act,2014(hereinafterreferredtoasthe“te?
PrincipalAct),afterclause(bb),the followingnew clause (bc)shall
be inserted,namely:-
“(bc)“GovernmentSociety”meansa societyformedand owned by
the StateGovernment;”.
3. In section 3 of the Principal Act, for the words “local authority Amendment of
section3,
 
Copyto :
AWPYND
7 \Or
and Government Company” wherevertheyoccur,thewords “local
authority,Government Company and Government Society”shallbe
substituted.
4. or section 4 of the PrincipalAct, the following shall be
substituted,namely,-
“4, Power to add or omit from the listof local authority,
Government Company and Government Society.-The State
Government may, by notificationin theOfficialGazette,add
ot omit from the list of local authority or Government
Company orGovernment SocietyspecifiedintheSchedule-Ior
Schedule-H or Schedule-HI respectively.”.
5. For clause (a) of sub-section(2) of section 5 of the Principal
Act,thefollowingshallbe substituted,namely:~
fa) the procedure to be followed by the local authorities,
Government Company and Government Societyfor consultation
withtheCommission;”.
6& After SCHEDULE-H, the following SCHEDULE-II shallbe
inserted,namely:-
“SCHEDULE-I0 
SL.No. Name of the GovernmentSociety
i, Manipur InfrastructureDevelopment Agency
  
   
Amendment of
section4,
section5.
Insertionof
Schedule-M1.
( PatiencePanmei)
UnderSecretary (Law),
Government ofManipur
ofe
The Secretaryto Governor, Raj Bhawan, Imphal
The Secretary to Chief Minister, Manipur
P.S.to Minister(Law & LegislativeAffairs),Manipur
StaffOfficerto Chief Secretary(DP), Government of Manipur
The Secretary,Manipur LegislativeAssembly, Imphal
The Director,Printing& Stationery,Manipur forpublicationinthe Manipur Gazette
Extra-Ordinarydated 23-03-2018 and to send 5 (five)copiesof the publicationto the
Law & LegislativeAffairsDepartment, Government of Manipur.
7. Guard File.
 

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