The Mizoram Board of School Education (Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973                    Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
VOL - XL     Aizawl,  Wednesday   13.4.2011     Chaitra 23, S.E.   1933,    Issue   No. 170
NOTIFICA TION
No.H.12018/118/2003-LJD, the 7 th April, 2011. The following Act of the Mizoram Legislative
Assembly, which received the assent of the Governor of Mizoram is hereby published for general
information.
The Mizoram Board of School Education (Amendment) Act, 2011.
(Act No. 1 of 2011)
(Received the assent of the Governor of Mizoram on the 29th March, 2011).
AN
ACT
further to amend the Mizoram Board of School Education Act, 1975  (Act No. 2 of 1976) (hereinafter
referred to as the Principal Act).
Whereas it is expedient to amend the provisions of the Principal Act, relating to the pattern of
Board Examination in the Elementary level, which has resulted due to changes in the Class structures and
to do away with the Board Examinations at Class IV and VII in the Elementary level, with the implementation
of the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009).
Now, therefore, it is enacted by the Legislative Assembly of the State of Mizoram in the Sixty
Second Year of the Republic of India, as follows :
Short title extent, and 1. (1) This Act may be called the Mizoram Board of
School Education (Amendment) Act, 2011.
(2) It shall extend to the whole of Mizoram.
(3) It shall come into force on such date as the State
Government may, by notification in the Official
Gazette, appoint.
Amendment of Section 2  :  2. In Section 2 of the Principal Act, clauses (n), (o), (p)
and (q) shall be substituted by the following, namely:-
“(n) “Primary School” means any school where
primary education in general subjects is imparted
to the pupils of classes I, II, III and IV;
(o) “Middle School” means a school where general
education is imparted to the pupils of classes V ,
VI, VII and VIII;
(p) “English Medium School” means a school where
general education is imparted through English
Language to the pupils of Kindergarten and
classes I to VIII;
(q) “High School” means a school where general
education is imparted to the students of classes
IX and X and prepares students for Matriculation
or High School Leaving Certificate Examination
of the Board held at the end of Class X”.
Amendment of Section 11 3. In clause (ii) of section 11 of the Principal Act, following
proviso shall be added, namely -
“Provided that there shall be no examination at
the end of the academic sessions of Primary Schools,
Middle School and English Medium Schools.”
      P . Chakraborty
                                                                                 Commissioner/Secretary ,
Law and Judicial Department,
Govt. of Mizoram.
Published and Issued by the Controller, Printing & Stationery , Mizoram
Printed at the Mizoram Govt. Press, Aizawl. C-850.
Ex-170/2011 2
Commencement

‹ Prev All Mizoram acts Next ›