The SIKKIM RESERVATION OF SEATS IN PRIVATE EDUCATIONAL INSTITUTION ACT,2008

SIKKIM
GAZETTEGOVERNMENT
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gangtok NO.310Monday 28th July, 2008
No.19/LD/P/2008
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
Date:- 24.07.2008
NOTIFICATION
( The following Act passed by the Sikkim Legislative Assembly and having received the assent of the
Goyernor on 28th day of June, 2008 is hereby published for general information:-
THE SIKKIM RESERVATION OF SEATS IN PRIVATE EDUCATIONAL INSTITUTION ACT,2008
Shorttitie
extentand
oornrnertcernerit,
1. (1)
Definitions. 2.
(Act No. 19 of 2008)
AN
ACT
to provide for law regulating reservation of seats in private educational
instittution.
Be it enacted by the Legislature of Sikkim in the Fifty-ninth Year of the
Republic of India as follows:-
(2)
(3)
This Act may becalled the Sikkim Reservation of Seats in Private Educational
Institution Act, 2008
It shall extend to the whole of Sikkim.
It shall come into force on such date as the State Government may by
notification in the official Gazette appoint
In this Act, unless the context otherwise requires:-
"Act" means the Sikkim Reservation of Seats in Private Educational
Institution Act, 2008;
"Academic Session" means academic calendar year as may be notified by
the State Government under provisions of Sikkim Education Act,2005;
"Authority"means Secretarytothe Department ofHuman ResourceDevelopment;
"Educational Institution" means any institution imparting education either
technical or non-technical or vocational curriculum and is governed by the
(a)
(b)
(c)
(d)

provisions of Sikkim Education Act, 2005 and is administered by private
person or private entity;
(e) "Local Student" means a student whose father has Sikkim Subject Certificate
or Certificate of Identification;
(f) "Reservation" means reservation of seats for admission of students
to receive education in the Institute;
(g) "Registering Authority" means the authority as defined under Sikkim
Education Act, 2005;
(h) "Prescribed" means prescribed by rules made under the Act.
Reservation of 3. (1)
Seats for admission
in private educaional
institutions.
All private educational institutions shall reserve atleast 20% of its total
seat to be filled up by local students whose parents possess Sikkim subject'
Certificate/ Certificate of Identification.
(2) The seats so reserved shall be filled up through such procedure as may be
prescribed. In the event of sufficient number of local students not being
found in any academic session it may be filled up by the
Institution from amongst any other category of students by adopting a
transparent procedure.
Power to
make rules.
4. The State Government may make rules to carry out the purposes of this
Act.
By Order.
R.K. PURKAYASTHA (SSJS)
LR-cum-Secretary
Law Department
File No. 16 (82)1 LD/P/2008
S.G.P.G. - 3101 Gazette 1150 Nos.lDt:- 28.7.2008.

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