The SIKKIM EDUCATION ACT,2002

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SII(KIM
GOVERNMENT GAZET'rE
EXTRAOI<.DINARY
PUBLISHED BY AUTHORITY
Gangtok Saturday, 21th September, 2002 No. 310
GOVERNMENT OF SIKKIM
LAW DEPARTMENT, GANGTOK.
No.10/LD/2002. Dated: 5th August, 2002.
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the
President on 5th day of July, 2002 is hereby published for general information:-
TH E SIKKIM EDUCATION ACT, 2002
( ACT NO. 11 OF 2002 )
AN
ACT
to provide for establishment of educational institutions in Sikkim and matters
connected therewith or incidental thereto.
Be it enacted by the Legislature of Sikkim in the Fitty-third Year of the Republic
of India as follows:-
Short title, extent, 1. (1)
application and (2)
commencement. (3)
This Act may be called the Sikkim Education Act, 2002.
It extends to the whole of Sikkim.
It applies to all educational institutions and tutorial institutions in the
State except: -
(a) the institutions financed by the Central Government and/or de
ctared by Parliament by law to be institutions of National importance
and
(b) thecollegesandinstitutionsinsofarasthematterspertinentto
them are dealt with in the enactments relating to the establishment
of Universities or the terms and conditions under which affiliation is
given by such Universities in the State or outside the State.
It shall corne into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires,-
(a) 'academic year' means the period of the working days commencing
from February to December of every year;
(b) 'attendance' means the presence for instructions on all days in the
academic year during the hours notified by the State Government
(4)
Definitions.

(c) 'Director' means the Director of Education appointed by the Govern-
ment and includes any person discharging the duties and functions of
the Director;
(d) 'District Education Officer' means the officer appointee as such and
includes Joint Director, Deputy Director or any other officer authorised
in his behalf in the Government to exercise the powers and perform the
functions of a District Education Officer;
(e) 'district' means a revenue district;
(f) 'education' means general education, technical education, adult edu-
cation (including non-formal) oriental education and any branch of
education which the Government may, by notification, specify;
(g) 'educational institution' means a school, college, special institution or
any other institution by whatever name called where the activity of
imparting education, art or culture is carried on and includes an
orphanage, boarding home, hostel, workshop, laboratory and every
premises attached thereto but does not include a tutorial institution
having less than five pupils;
(h) 'Government' means Government of Sikkim;
(i) 'Grant or grant-in-aid' means any sum of money paid as aid by the State
Government to any educational institution;
(j) 'Manager' means -
(i) in relation to a government educational institution, the officer or the
authority to whom the power of immediate control over the institu-
tion has been entrusted and includes principal or headmaster;
(ii) in relation to any other institution the person nominated to manage
the affairs of the institution and includes principal or headmaster;
(k) 'minority educational institution' means an educational institution es-
tablished and administered by a minority whether based on religion or
language having the right to do so under clause (I) of article 30 of the
Constitution of India;
(I) 'Notification' means notification published in the Official Gazette;
(m) 'Prescribed' means prescribed by rules madeby the Govemmentunder
this Act;
(n) 'private institution' means an institution imparting education or training
established and administered or maintained by any person or body of
persons and recognised as educational institution by the Government
and includes a college, a special institution and a minority educational
institution but doe.s not include -
(i) an educational institution established by the Central Government
or the State Government;
(ii) an institution established by any University;
(0) 'special institution' means reformatory school, school for physically
handicapped or mentally retarded or other disabled or defective pupils,
institution imparting religious education or any other institution which
may be notified by the Government as special institution;
(p) 'student' means a person who is admitted to any educational institution
for learning or training and whose name is lawfully borne onthe
attendance reglster of the institutio n;
(q) 'teacher' means any member of the teaching staff. in an educational
institution appointed to give instruction in that institution.
2

CHAPTER -II
ADMINISTRATIVE MACHINERY
3. (1) The Government may appoint for the State a Director of Education for
the purpose of exercising control, supervision and regulating the proper
functioning of the educational institutions.
(2) The Government may also appoint such number ofAdditional Directors,
Joint Directors, Deputy Directors and such other officers as it thinks fit
to assist the Director in the discharge of his duties.
(3) Subject to the general or special orders of the Government made in this
behalf, the Director shall be the Chief Controlling authority in all matters
connected with the establishment, administration and functioning of
educational institutions in the State.
District Education 4. (1) The Government may appoint for each district one or more District
Officer. Education Officer and every such District Education Officer shall exer-
cise powers of control and supervision over the educational Officers and
other institutions in the district subject to the control of the Director.
(2) The Government may sanction the appointment of such number of
Officers and staff as may be necessary to assist the District Education
Officer;
(3) All the officers and staff shall exercise such powers and functions as
may be entrusted by the District Education Officer.
Appolntment of
Director of
Education, etc.
Classifica tion.
Permission for
establishment of
Private educational
Institutions.
CHAPTER - III
EDUCATIONAL INSTITUTIONS AND THEIR FUNCTIONS
Educational institutions in the State shall be classified as follows :-
(I) Government institutions
(ii) Other institutions (whether aided or unaided)
6. (1) No private educational institution shall, after the commencement of this
Act, be established or upgraded except in accordance with the previous
permission of the Government.
(2) While granting permission the Government shall have due regard to the
following matters, namely :-
(a) there is need for such facilities in the locality,
(b) financial capacity of the applicants,
(c) health and hygiene of the place,
(d) provision for adequate buildings, playground and other necessary
equipment.
(e) availability of able or qualified teaching staff, and
(f) any other matter as the Government thinks fit to grant permission.
(3) While granting recognition to the minority managed educational institution,
the instruction issued by the Department of Education, Ministry of Human
Resource Development will be kept inview as far as practicable depending
upon local condition.
5.

Covornment
ttistttuuons.
appointment
and retno val of
Manager.
institution has applied for recognition within the tirne specified above and its
application has not been finally disposed of by tile authority, whichever is later.
(2) No such institution Sl1811be run after the application for recognition is
rejec[p.d.
9. The Government may, for the purpose of implementing the provisions of this
Act, provide adequate tacilities for imparting general education. technical educa-
tion, special education and teacher education in H1eState of Sikkirn by :-
(a) establishing and maintaining educational institutions, and
(b) permitting any statutory body or local authority, person or body of persons
to establish educational institutions and maintain them according to such
standards and specification as may be specified in the Official Gazette.
10 (1) All the educational institutions in the State shall appoint a person as
Manager who Sl1311be responsible to tile authorities under this Act for
implementation of all orders, directions and notifications issued in accor-
dance with tile provisions of this Act and rules made thereunder',
(2) Such appointment shall be notified to tile Director of Education within three
months from the date of commencement of this Act.
(3) If any institution tails to notify such appointment within the specified period,
tile District F':ducatlon Officer shal: notify any member of the teaching staff
of an institution to be the Manager of that institution,
(4) If the Director is satisfied thC1ta Manager is responsible for lapses of
Implementing the orders. directions and notifications issued under this Act
and rules made ther oundor. or has become unfit to be continued as a
Manager, he shan, after giving him an opportunity for making a represen
tation, disqualify him to be continued as a Manager.
(5) Upon receipt of orders from the Director under sub-section (4), tile
management of said educational institution shall remove such person from
the post of Manager and make a fresh appointment in that place.
(6) .f'...Manager so disqualified shall not be entitled to be nominated as a
Manager for a period of tive years from the date of such removal.
Duties 01' Manager. 11. (1) Tile Manager appointed under section 10 shall be responsible for manag-
ing and conducting the affairs of the educational institution in accordance
with the directions, orders, and notifications issued by the authorities under
this Act and rules made thereunder and maintaining properties of the said
institution in proper and good condition.
(2) It shall be the duty of the Manager to maintain registers and records as
oirected by the Directors.
(3) Tho Mana~Jer shall afford all assistance for inspection as and when
required by the autnorities under this Act.
(4) Tile Manager shall submit a report at the end of every academic year to the
Director giving particulars of tile movable and immovable properties,
income and expenditure and details of the activities of the institution both
curricular and extra-curricular dl)l'in~J the academic year,
12,(1) f'.lotwithstanding anything contained ill any other law for the time being in
terce. no sale, mortgage, lease, pledge, gift, charge or transfer of posses-
sion in respect of propertv of a private or special institution shall be made
Hestriction of
alienation of
Property.
5

or created without the previous permission in writing of the Director of
Education on the application made in this behalf.
(2) The Director, on receipt of such application for permission, shall pass
orders within three months and give reasons in case of rejection of the
permission.
(3) Any sale, mortgage, lease, pledge, gift, charge or transfer of possession
in respect of property so made in contravention of the provision of this
section shall be null and void.
CHAPTER - IV
GRANT OR GRANT-IN-AID
Grant or Grant-in- 13.
aid.
(1) The Government shall, within the limits of its economic capacity, set apart
a sum of money annually for being given as grant or grant-in-aid to
educational institutions other than those run by the Government which are
recognised under this Act.
(2) The Government may.in cases in which it thinks fit, sanction grant or grant-
in-aid to recognised educational institutions and authorise the Director by
general or special order for disbursing the grant or grant-in-aid as per the
guidelines issued by the Government in this behalf.
(3) Every application for sanction of the grant or grant-in-aid shall be made to
Government in the prescribed form signed by the Manager alongwith the
annual report of the educational institution.
(4) The decision of the Government to grant or reject the grant or grant-in-aid
shall be final and binding on the educational institution.
(5) Notwithstanding anything contained in this Act, the Government may, after
such enquiry as it may deem fit, withhold or reduce or withdraw any grant
or grant-in-aid payable to the educational institution for reasons to be
recorded in writing. An order passed under this sub-section shall be final
and binding on the educational institution.
(6) On the withdrawal of recognition, the grant-in-aid already paid to the
institution shall be recovered from the institution as a public demand in
accordance with the provisions of the Sikkim Public Demands Recovery
Act, 1988.
(7) Every educational institution which has been recognised under this Act
shall submit to the Director of Education the educational statistics annually
in the form as may be prescribed. Failure on the part of any educational
institution to submit the same may lead to withdrawal of recognition under
this Act.
Accountsand
Audit.
CHAPTER - V
ACCOUNTS, AUDITS AND RETURNS
14, (1) Every educational institution receiving grant or grant-in-aid from State
funds or from other sources shall maintain accounts in such manner and
in such form as directed by the authorities under this Act.
(2) The accounts of every educational institution receiving grant or grant-in-
aid or moneys from other sources shall be audited at the end of every
academic year by persons notified by the Director from time to time. After
audit, the statement of accounts shall be submitted to the Director,
6

Inspection and
Inquiry.
Taking over
managem
entlmanagement of
educational
institutions in
public interest.
15. (1) The Director or any officer authorised by Hie Director shall have the right
to inspect or inquire or cause an inspection or inquiry into the affairs of
every educational institution and draw up a report of findings of such an
inspection or inquiry.
(2) The Director shall afford an opportunity to the educational institution to
make representation on the findings of the report.
(3) The educational institution shall be allowed a period of thirty days for
rectification of the defects pointed out in the report after the representation
of the educational institution is submitted.
(4) If the educational institution fails to comply with the directions given by the
Director for rectification, the Director snal: take such action as he deems
fit in the circumstances to rectify the defects or deficiencies and for this
purpose shall have all the powers of the management of the said institution.
CHAPTER - VI
TAKING OVER OF MANAGEMENT, REOUISITIONING AND ACQUISITION
OF EDUCATIONAL INSTITUTIONS
16. (1) where the Government is of opinion that the management of any educa-
tional institution should either in public interest or in order to secure the
proper management of the said educational institution be taken over, it
may, after giving an opportu nity to Hie rnanao ernent to make any represen-
tation, take over tne manaqernent of said educational institution by issuing
a notification and on and from the date of such notification Hie management
of the sate educational institution shan vest in the Government with all its
assets, moveable and irnrnovabte properties.
(2) Upon publication of the notification under sub-section (1), all the liabilities
of the educational institution shall stand postponed for a period of five years
or till the institution is finally acquired, wriicnever is earlier.
(3) Notwithstanding anything contained in the Limitation Act, 1963, the period
of limitation for any claims throuqh Civil Court shall exclude the period
covered by sub-section (2) of this section,
(4) All persons who are in the management on the date of the notification shall
cease to hold any office in the management and shall be deemed to have
vacated their office as on that date.
(5) The Director either personally or tnrouqh a body of persons nominated by
him, shall assume the management of the said educational institution.
(6) All contracts with the management before the notification shall automati-
cally stand terminated. The Director or the new management may renew
the contracts upon fresh negotiation and fresh terms mutually agreed
between me parties. All contracts of ernployment snaube in force during
the period agreed under the contract of employment.
(7) All claims against tile manaaement of tile said educational institution shall
remain to be the claims against the said institution and tne Government
shall not be liable to any of those Cl3ilTISor liabilities of the said educational
institution.
(8) Upon vesting of the management of the educational institution, the
Government shall pay an amount equivalent of the net value of the
property as assessed by tile competent authority in five equal instalments

Requisitioning as- 17. (1) Where recognition or permission ~F3nt8d to an educational institution is
sets of an educe- withdrawn under this Act. or where an ocucational institution is closed or
tionet institutions. mismanaged and. if. in the opinion of II-\e Government. it is necessary to
requisition the assets and the property of SUCfl an institution. the Govern
men! may. aftu giving an opportunity to trio management of the institution
to make representation. reouisition such assets ano property and make
such further orders regarding the possession and use of such assets and
property of such all educational institution. as may appear necessary or
expedient in connection w:1I1H18purpose oi such requisitioning.
(2) Where any property is rnquisitioncd under sub-section (1) the Government
may -
(a)
(b)
use 01' deal with such property for any educational purpose. or
by orcor permit any person or body of persons to use or deal with
such property tor any such purpose subject to the oavrnent of rent
or other sums to the Government.
(3) The Director or any person authoriscd by him sf"1()11cntl)r upon the orooorty
requisitioned (Jnd take possession ol tile property requisiticnc/J bv (:i";n()s-
scss.no any person rCtnJin:ng in po~;sC!ssion of su(:h iYCr) I,.( ;i so requisi-
nonce.
(4) .An)! person who resists tl~(' 'iir8ctor 01 any PUSO;l auti-ic;!'isec by him to
take possession sll;]!1 L10 linblo .. .. : ·~.;::;t'-'ri ;-'\' an order of the lV1aC~I::;tra.te
having [unsdicuon over tho property to bc'.e/(~cut(;(l tly tJie police.
(5) The (30llornmrJnt ITIJ\,. by notification relc;JsG the property from the order
or requisition in wl"lole or III pJrt If it is of tile opinion tt at there is no
necessity for keeping tile property under rcouisition.
(6) On such release. tno property sl1::111vest in tile;)oorson or body of persons
II'olll whol1l it was requrs.tioned and the Government shall be discharged
cd ,:.::!IUH~li;d)illli.--~s In respect of that property.
(7) During the period of requisition. the,Government shall pay rent to the owner
of tilt:) property at a rate as applicable to similar properties ill that area 3S
per rules framed by the Governrnent for !ixtng rent
Acquisition of
Prop ertv,
18. (1) Where any property is vested under section 16 in connection with tne
tZlking over of the management of the education a! institution or is subject
to requi:;ition under section 17, the C;overnment may. if it considers it
necessary to acquire tho property for' any ououcpurpose connected with
education. acquire at any time such property by publishing a notice in the
OffiCIO! Gazette? to the effect that the Govermnent h2S decroed to acquire
II-If] property In PlJ(SU,lr1Ce of thiS section'
(2) Wrlcn notice under sub-section (1) is publishod in the Official Gazette, the
said property shall. on and trorn the dale on which the notice is so
putJlishccj, CeiJ:,8 to be subiec: of requi:::,ltloning and sllall vest absolutely
in ttw Gov8rnmCilt free trorn all encumbrances:
Provided that no requisition under this section shall be made unless the
State Government P;lY corupensation, solatium and interests etc. to tile
manaqernent of educational Institution as per the provisions of the Land
Acquisition Act: 1894
8

CHAPTER" VII " :1','~~';:;J",
STANDARD OF EDUCATION AND DISCIPLINE" , ":.'.
(1) The education in all Government educational institutions in the State of
Sikklrn shall be free to everybody.
(2) The fees chargeable inother schools shall be levied subject to the approval
of the Government.
Education in Sikkltn 19.
State to be free.
20. (1) The standards of education, syllabi, text-book and other requirements
shall be such as may be prescribed by the Government.
(2) For the purposes of sub-section (1), the Government may set up a
Committee for advising the Government on all aspects connected with
education from time to time.
Displfne amongst 21. The Director shall draw up a Code of Conduct for students and teachers for
students. maintaining discipline and fair teacher-student relationship.'
Standard of
Education.
Examinations
assessment.
Appointment
Teachers.
Termination of
Setvlce.
22. (1) The examination system whether by internal assessment. external asse-
ssment or partly internal and partly external shall be regulated by the
Director as to make ita reliable and effectivemethod of student evaluation.
(2) The Government may draw up aScheme for all matters connected with the
implementation of examination system and the conduct of examinations.
CHAPTER - VIII
TEACHERS AND STAFF OF EDUCATIONAL INSTITUTIONS
of 23. (1) Teachers shall be appointed -
(a) on regular basis or,
(b) on contract basis.
(2) Any teacher may be initially appointed under acontract for an agreed period.
(3) The terms and conditions of the contract in force on the date of commence-
ment of this Act shall continue till they are altered or amended by the
Government.
(4) No teacher appointed on contract shall be entitled to claim regularisation
as a matter of right.
(5) Pay and allowances of teaching and other staff may be such as regulated
by the orders of the Government issued from time to time.
(6) The Government shall havepower to lay down the conditions of service of
teachers and other staff employed in educational institutions.
(7) The members of staff and teachers of all educational institutions are
governed by the conditions of service laid down by the Government from
time to time.
(8) No educational institution can offer service conditions lesser than those
laid down by the Government.
" " t.,:,
24. (1) Termination of service on the expiry of the contract shall not be construed
asterminationofservicebytheemployer.
(2) The service of an employee including a teacher shall not be terminated
without reasonable cause and without one month's notice or payment of
one months' salary in lieu of notice.
(3) No employee shall be discharged or dismissed for a misconduct unless an
enquiry is conducted according to principles of natural justice.
9

(4) No teacher shall be placed under suspension without the prior permission
of the District Education Officer.
,Appeal against .or- 25.
derofitermlnat,on. (1) Any employee of an educational institution who is suspended,dismissed,
discharged or terminated may prefer an appeal against the order within
thirty days to the Director.
(2) The Director after hearing both parties may dismiss the appeal or allow the
appeal and set aside the order and pass such other order as It deems fit
in the circumstances of the case.
(3) Against the order of the Director a second appeal shall lie to the Govern-
ment within thirty days from the date of the order.
(4) The Government may dismiss the appeal. allow the appeal or pass such
order as it deems fit in the circumstances of the case.
Welfare .ot the .em- 26.
-ptoyees .end .metr
·.,Code.of;Conduct.
(:1) The Government may appoint ajoint and Consultative Committee consist-
ing of representatives of Government. representatives of management of
educational institutions and representatives of employees of educational
institutions to deal with matters pertaining to welfare of employees. The
recommendations of such a Committee will be directory in nature.
(2) The Government may, in consultation with the representatives of employ-
ees of educational lnstitutlons.c-escrtbe the Code of Conduct and duties
of employees.
(3) Till new conduct rules are published. all the existing rules shall continue to
be in force.
Parent-Teacher
.Assoclatlon.
CHAPTER -IX
PARENT-TEACHER ASSOCIATION
27. (1) The 'Manager of every educational institution shall constitute a parent -
teacher association to discuss and decide the obligations to the cause of
the education and student-teacher relationship.
(2) It shall consist of not more than ten members comprising five members
from the parents and the other five from the teachers.
(3) It shall meet atleast twice in a year.
(4) The minutes of meeting shall be forwarded to the District Education
Officers for information and action. if necessary.
Penalties.
CHAPTER - X
PENALTIES
28. (1) If any educational institution whose application for recognition is refused
or whose recognition has been withdrawn under this Act is found running
in contravention of this Act shall be punished with fine which may extend
to ten thousandrupees and inthe case of continuing contravention with an
additional fine which may extend to one thousand rupees per day during
which such contravention continues after the first conviction.
(2) If any person obstructs any authority, officer or person from entering any
educational institution in exercise of powers under this Act or the rules
made thereunder, he shall be punished with a fine which may extend to
rupees two thousand.
10

Offences by
companies, etc.
Offences to be
congnlzable.
Appeals.
Powers of Revision.
Power to review.
Powers of the
Government to
glvecJlrections.
29. Where a body of persons contravenes any provision of this Act'orrulesmade
thereunder or notification or order or direction issued under-this Act or the rules
made thereunder, all the persons/persons comprising the body, of persons.are-
liable for prosecution unless they establish that they inspite of due care and diligerit"
conduct could not prevent the contravention.
Explanation: - In this section, body of persons means a company, a
partnership firm or an association whether registered or not.
30. (1) No prosecution for an offence under this Act shall be instituted.except or
with the written consent of the State Government or a.person authorised
in this behalf by the State Government.
(2) No Court inferior to that of a Magistrate of the FlrstClass shalttry any:
offence under this Act.
CHAPTER - XI·
MISCELLANEOUS
31. Save as otherwise provided in this Act :-
(a) Any person aggrieved by an order passed by an officer or authority: other
than the Director under this Act, may prefer an appeal to the Directorwithln
thirty days of the receipt of the order.
(b) Any person aggrieved by an order passed by·the Director, may prefer·an
appeal to the Government within thirty days tromthe receipt of tneoroer.
32. (1) The Government may suo-rnoto or on an application from anyinterested
person, within thirty days, call for and examine the record of an educational
institution or any authority or officer or person or bodyotpersonsln respect:
of any order or decision not being a proceeding in arbitration ,before the
District Collector, to satisfy as to the regularity, propriety or legality, or
correctness of the order in case it appears to the Governmentthat it
requires to be modified or cancelled or:reversecorrernltted.torconstder-
ation, it may pass order accordingly:
Provided that no order shall be passed adversely' affecting any,
party without affording an opportunity for making a representation:
(2) The Government may stay the operation of any orderor decision pending,
revision. .
33. The Governmentor the Director may, suo-mote or anapplloatiorrpreterredjn-
this behalf by any persons within three months from the date' of the order or
deciSion, review any such order or decisionifitwas passedby itor'himunder any
mistake of fact.or law or in ignorance of any material tact..
34. (1) The.Governmentmay, subject to the'otherprovisions·.;of:thisA'ct'; by order,
direct the Director or any other officer not below the rank-or Districf
Education Officer toconductan enquiry orto lnitiateappropriateproceed-
ings under this Act in respecrot any matter specined:in thesaid:order and;
the Director or other officer, as the case' may be; shall' report to the
Government in rilll'> rn, ,"'0 tho. r~~,"+ -, - - _ .. '- .

Delegatfon of
Powers.
Emergency powers
of the Director.
initiated by him.
(2) The Government may give directions to any educational institution as to
:.giving effect to any of the provisions contained in this Act or of any rules,
orders. directions or notifications made or issued under thisActand the
, Manager or the owner of such educational institution shall comply with
such direction.
35. The State Government may, by notification in the OfflclalGaaette and subject
to such conditions if any, as may be specified in the notification, authorlse any
.officer subordinate to it to exercise all or any of the powers conferred on the State
Government by or under this Act.
,~6. (1) If. at anytime, it appears to the Director that the Manager of any educa-
tional institution has committed default in performing any function relating
to maintenance and administration of the educational institution entrusted
to him, he may. by order in writing fix a period for the performance of such
functions.
(2) Ifthe Manager falls to perform the function within such period so fixed, the
Director may appoint any officer subordinate to him to perform the function
on behalf of the Manager and recover the costs incurred. if any. from the
said institution or from the grant-in-aid payable to the institution.
Power to.enter and 37. Every officer not below the rank ofAssistant Education Officer inthe Education
inspect, :'" 'i Department shalt have power to enter into an educational institution and Inspect
its register, records, documents and accounts or.books of accounts pertaining to
property; both movable and immovable.
Proctecti(fno"~cts '38. No suit, prosecution or other legal proceeding shall be instituted against the
done in good Faith. Government. Director or any other officer, authority or person for anything which
. . .... . is in good faith done or intended to be done under this Act or the rules. orders or
"notlncation made or issLied thereunder.
39. Every Manager and employees of every educational institution shall be
deemed to be a public servant within the meaning of section 21 of the Indian Penal
Code. 1860 while on duty in connection with the affairs of the educational
lnstlnnlon.
Power to make 40. The Government may, by notification, make rules to carry all or any of the
rules. provislons of this Act.
Managers and
employees to be
public servant.
ExIsting rules to
continue.
4t. 'All rules. notifications. orders or contractsshall continue to be in force as ifthey
were made under this Act until they are superseded.
By Order.
K. R. NARAYANAN,
PRESIDENT.
T. D. RINZING,
Secretary to the Govt. of Slkklm,
Law Department.
[F. No. 02-86(A) Edu-plg.lLaw/2002J
printed at Slkkltn Government Press, Gangtok.

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