LexThe Telangana Intermediate Education Act, 1971.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA INTERMEDIATE EDUCATION ACT, 1971.
(ACT NO. 2 OF 1971)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Establishment, Constitution, Incorporation etc., of
the Board.
4. Term of office of members of the Board and filling
of casual vacancies among members.
5. Appointment of Chairman and his functions.
6. Appointment of Vice-Chairman and his functions.
7. Appointment of Secretary and his functions and of
other employees of the Board.
8. Removal of a member of the Board.
9. Power of the Board.
10. Meetings of the Board.
11. Committees of the Board.
12. Power of Board to make regulation.
13. Income and expenses of the Board.
14. Proceedings not to be invalidated by reason of
vacancies etc., in the Board or its committees.
15. Powers of Government.
16. Dissolution of the Board in certain cases.
17. Power of the Government to make rules.
18. Members of the Board, examiners and officers and
other employees of the Board to be public servants.
2 [Act No. 2 of 1971]
19. Protection of action taken in good faith.
20. Saving in respect of existing Board.
21. Power to remove difficulties.
THE TELANGANA INTERMEDIATE EDUCATION ACT,
1971.1
ACT No. 2 OF 1971.
1. (1) This Act may be called the 2Telangana Intermediate
Education Act, 1971.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall come into force on such date as the
Government may, by notification, appoint.
2. In this Act, unless the context otherwise requires –
(1) “academic year” means the period commencing on
the 1st day of July of any year and ending with the 30th day
of June of the succeeding ye ar, or in the case of any junior
college or any other affiliated college or any class of junior
colleges or other affiliated college s, the classes in which are
started on a date other than the 1st day of July with the
previous sanction of the Director, the year commencing on
such date and ending with twelve months from such date;
and consisting o f such number of semesters as may be
prescribed;
(2) “affiliated college” means any c ollege or any other
educational institution within the State affiliated to the Board
as providing, whether wholly or partly, courses of study
1. The Andhra Pradesh Intermediate Education Act, 1971 received the
assent of the Governor on 15.01.1971. The said Act in force in the
combined State, as on 02.06.2014 has been adapted to the State of
Telangana under section 101 of the Andhra Pradesh Reorganisation Act,
2014 (Central Act No.6 of 2014) vide. the Notification issued in
G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.
2. Substituted by G.O .Ms.No.21, Higher Education (IE) Department,
dated 20.10.2014.
Short title, extent,
and
commencement.
Definitions.
2 [Act No. 2 of 1971]
qualifying students for admission to the Intermediate
examination, in accordance with the regulations;
(3) “Board” means the 3Telangana Board of
Intermediate Education established under section 3;
(4) “college” means a college established or
maintained by, or affiliated to , or recognised by any
University; but does not include a junior college;
(5) “committee” means a committee appointed by the
Board under section 11;
4[(6) “Director” means the (i) Commissioner and
Director of Collegiate Education, (ii) The Commissioner and
Director of School Education and (iii) The Commissioner
and Director of Intermediate Education ” and includes an
Additional or Joint Director of the said institutions on whom
all or any of the powers of the Director under this Act may
be conferred by the Government;]
(7) “Government” means the State Government;
(8) “Intermediate examination” means the examination
conducted by the Board according to the regulations;
(9) “Junior college ” means any educational institution
in the State established or maintained by the State, or by
any association of individuals and affiliated to th e Board as
providing courses of study qualifying students for admission
to the Intermediate exam ination, in accordance with the
regulations, but not to the degr ee examinations of a
University;
3. Substituted by G.O.Ms.No.21, Higher Education (IE) Department,
dated 20.10.2014.
4. Substituted by Act No.10 of 1982 and subsequently by G.O.Ms.No.21,
Higher Education (IE) Department, dated 20.10.2014.
[Act No. 2 of 1971] 3
Explanation.- For the removal of doubts, it is hereby
declared that th e term „college‟ as defined in any law
relating to the Universities for the time being in force in the
State, shall not be de emed to incl ude or to have ever
included, a junior college;
(10) “notification” means a notification published in the
5Telangana Gazette;
(11) “prescribed” means prescribed by rules made by
the Government under this Act;
(12) “Principal” means the head of a junior college or
other affiliated college or of a recognised college or
educational institution;
(13) “recognised” with its grammatical variations used
with reference to a college or other educational institution,
not being a Junior College or other affiliated college, means
recognized by the Board for the purpose of admitting it to
the privi leges to be granted by the Board, in accordance
with regulations;
(14) “regulations” means regulations made by the
Board under this Act;
(15) “Secretary” means any person appointed by t he
Government under sub -section (1) of section 7 t o be the
Secretary to the Board;
(16) “semester” means a term or session within an
academic year, during which such subjects in a course of
study as may be specif ied in the regulations shall be taught
in a junior college or other affiliated college;
5. Substituted by G.O.Ms.No.21, Higher Education (IE) Department,
dated 20.10.2014.
4 [Act No. 2 of 1971]
(17) “teachers” means the lecturers, junior lecturers,
teachers, tutors, demonstrators and such other persons
giving instruction in a junior college or other affiliated
college as may be declared by the regulations to be
teachers ;
(18) “University” means a University established by law
in India.
6[3. (1) The Government may, by notification, and with
effect on and from such date as may be specified ther ein,
establish a Board for the purposes of this Act, to be called
the Telangana Board of Intermediate Education.
(2) The Board shall consist of the Chairman of the
Board and the following members, namely:-
Ex-Officio Members.
(a) the Secretary to Government in the Education
Department;
(b) the Commissioner and Director of Collegiate
Education;
(c) the Commissioner and Director of School
Education;
(d) the Commissioner and Director of Intermediate
Education;
(e) the Director of Technical Education, Telangana;
(f) the Director of Medical Services, Telangana;
6. Substituted with the marginal heading by G.O.Ms.No.21, Higher
Education (IE) Department, dated 20.10.2014.
Establishment,
Constitution,
Incorporation etc.,
of the Board.
[Act No. 2 of 1971] 5
(g) the Director of Industries, Telangana;
(h) the Director of Agriculture, Telangana;
(i) the Director of Telugu Academy, Telangana;
(j) the Secretary to the Board;
Nominated Members
(k) one person shall be nominated by the
Government to represent the Finance Department;
(l) one person to be nominated by each of the
Universities in the State, to rep resent the University
concerned;
(m) One Principal of a college , to be nominated by
the Government;
(n) Six Principals of the junior colleges or other
affiliated colleges and recognised colleges or educational
institutions in the State, to be nominated by the
Government, of whom at least one shall be a Principal of a
women's junior college and one shall be a Principal of junior
college under private management:
Co-opted members
(o) Not more than three persons poss essing Expert
Knowledge in the s ubjects included in the courses of study
to be co-opted by the Board in the m anner laid down in the
regulations.]
4. (1) The nominated members of the Board shall hold
office for a term of three years from the date of notification of
their nomina tion; and the term of office of the co -opted
Term of office of
members of the
Board and filling of
casual vacancies
among members.
6 [Act No. 2 of 1971]
members of the Board shall terminate on t he same date as
that of the nominated members thereof:
Provided that the Government may, by notifi cation and
for reasons to be recorded therein, extend the term of office
of all or any of the member s of the Board including the
Chairman and Vice-Chairman by such period not exce eding
one year at a time as they may d eem fit; so however, that
the period so extended shall not in the aggregate exceed
two years.
(2) No person who is nominated as a member of the
Board as the holder of a particular appointment shall
continue to be a member of the Bo ard on his c easing to be
the holder of that particular appointment.
(3) The v acancies arising by effl ux of time a nd a ll
casual vacancies among the nominated or co -opted
members of t he Board may be filled at any time, but not
beyond a period of three mont hs from the date of
occurrence of the vacancy, in the manner specified in
section 3:
Provided t hat a person nominated o r c o-opted in a
casual vacancy shall be a member only for the residue of
the term for whic h the person in wh ose place he is
nominated or co -opted would ha ve been a member of t he
Board.
5. (1) (a) T he Government s hall appoint a person to be
the Chairman of the Board, who shall, by virtue of t he said
appointment be a member of the Board, if he is not already
a member of the Board.
(b) The Chairman shall hold office for a term of three
years from the date on which he enters upon his office:
Appointment of
Chairman and his
functions.
[Act No. 2 of 1971] 7
Provided that the Chairman shall, notwi thstanding the
expiration of his ter m, continue to hold office until his
successor enters upon his office.
(2) It shall be the du ty of the Chairman to see that this
Act and regulations are observed and he shall have all
powers necessary for this purpose.
(3) In any case of emergency aris ing o ut of the
administrative business of the Board, which in the opinion of
the Chairman, requires the taking of immediate action, he
shall tak e such action as he deems necessary and shall
thereafter report his action to the Board at its next meeting.
(4) The Chairman shall perform such other functions as
may be laid down by the regulations.
7[6. (1) The Government shall appoint one Vice -Chairman
from amongst the members of the Board.
(2) The Vice -chairman shall assist the Chairman in all
matters, administrative or academic, and shall exercise such
powers and perform such functions as may be delegated to
him by the Chairman.
(3) When the office of the Chairman is vacant, the Vice -
Chairman shall perform the functions of the Chairman.]
7. (1) The Government shall appoint a Secr etary to the
Board for performing such functions as may be en trusted to
him by or under this Act.
7. Substituted with marginal heading by G.O.Ms.No.21 , Higher
Education (IE) Department, dated 20.10.2014.
Appointment of
Vice-Chairman
and his functions.
Appointment of
Secretary and his
functions and of
other employees
of the Board.
8 [Act No. 2 of 1971]
(2) (a) The Secretary shall be the chief executive officer
of the Board and its committees and shall be responsible for
implementing the resolutions of the Board or its committees.
(b) He shall be the custodian of all the records of the
Board and shall b e responsible for the effici ent functioning
of its office.
(c) He shall exercise such powers of control and
supervision over t he offices under the Board and the staff
therein, as may be prescribed.
(3) (a) Subject to such rules as may be made in this
behalf the Board may appoint such other officers and
servants as it may deem necessary and proper for the
efficient execution of its duties.
(b) Notwithstanding anything in clause (a), the
Government may transfer any officer or se rvant of the Board
to the service of the Government, and transfer any officer of
the Government to the service of the Board.
8. The Government may, by notification and for reasons
to be rec orded therein, remove any nominated or Co -opted
member of the Board during the term of his office, who, in
their opinion, has abused his position as such member so
as to render his continuance on the Board detrimental to the
public interest:
Provided that the Government shall, be fore issuing the
notification for the removal of such member give him an
opportunity to make his representation against the actio n
proposed and consider the same.
9. (1) Subject to such directio ns as the Government may
give in this behalf and to the other provisions of this Act, the
Board shall have the following powers, namely:-
Removal of a
member of the
Board.
Power of the
Board.
[Act No. 2 of 1971] 9
(i) to make regulations providing for courses of stud y
and medium of instruction in such branches of Intermediate
education as it may think fit, and for carrying out other
purposes of this Act;
(ii) to affiliate any college or other educational
institution in the State to the Board as providin g courses of
study qualifying s tudents for the Intermediate examination,
and to recognise any college or other educational institution
for the purpose of admitting in to the privilege s to be
granted by the Board , and to withdraw such affiliation or
recognition;
(iii) to lay down the qualifications of teachers required
to teach the subjects included in the courses of study in
different branches of the Intermediate education, the
workload of such teachers and the number of working days
in an academic yea r or semester and other mat ters
incidental thereto;
(iv) to formulate schemes for the conduct of
Intermediate examination and to admit candidates to such
examination;
(v) to demand and receive such fees and other
charges as may be fixed in the regulations fo r the
Intermediate examinations;
(vi) to conduct the Intermediate exam ination, to t ake
all steps ancillary thereto and to publish the results thereof;
(vii) to grant certificates to the candidates who have
passed the Intermediate examination;
(viii) to co -ordinate and co -operate with the
Universities and other authorit ies in th e State in such
manner and for such purposes as may be prescribed;
10 [Act No. 2 of 1971]
(ix) to direct inspection of junior colleges o r other
affiliated colleges, and to take all measures necessary to
ensure that proper standards of instruction are maintain ed
in them;
(x) to call for such reports, returns and other
information as may be prescribed, from the junior colleges
or other affiliated colleges or the recognised colleges or
educational institutions and to call for reports from the
Director on the conditi on, of the junior colleges or other
affiliated colleges, or of colleges or educa tional institutions
applying for affiliation or recognition;
(xi) to adopt measures to promote physical, moral
and social welfare of students in the junior colleges or other
affiliated co lleges, and to lay down conditions of their
residence and discipline;
(xii) to recognise, any diploma or certificate granted
by any other Board or educational authority, whether within
or outside the State, as equivalent to the certificate granted
by the Board, and a ny course of study undertaken by
candidates as sufficient for the purposes of admitting them
for the Intermediate examination;
(xiii) to hold and manage endowments and to
institute and award scholarships, medals, prizes and the like
under conditions that may be prescribed;
(xiv) to acquire, hold and dispose of prop erty, both
movable and immovable, for the purposes of the Board and
to enter into agreements therefor;
(xv) to administer the funds pla ced at its disposal for
the pur poses for which they are intended o r generally for
purposes of the Board;
[Act No. 2 of 1971] 11
(xvi) to approve its annual accounts and to delegate
financial powers to a committee, if any, constituted therefor;
(xvii) to delegate such of its powers as it deems fit to
any of the committees or to the Chairman or to a ny other
authority of the Board;
(xviii) to submit to the Government, its views on any
matter with which it is concerned, and its report on any
matter called for from it by the Government;
(xix) to perform such other functions as may be
entrusted to it, by the Government by or under this Act for
regulating and supervising all aspects of the Inte rmediate
education in the State;
(xx) to do all acts or things necessary or incidental for
carrying out the purposes of this Act.
(2) Notwithstanding anything in any law relating to the
Universities for the time being in force in the State–
(a) the Board shall h ave, and a University in the State
or any authority thereof shall not have and shall be deemed
never to have had the power to affi liate any college o r other
educational institution in the State as providing courses of
study for qualifying students for admi ssion to the
Intermediate examination and to recognise any college or
educational institution for the purpose of admitting it to the
privileges to be granted by the Board in accordance with the
regulations or any of the powers specified in items (iv), (v),
(vi) and (vii) of sub -section (1), notwithstanding that any
such college or other educa tional institu tion has been
affiliated to, or recognised by, any University for any other
course of study provided by such University;
12 [Act No. 2 of 1971]
(b) any person passing the Intermediate examination
and holding a certificate granted by the Board therefor shall
be e ligible for admission into any college in the State to a
course of study qualifying students for admission to
University examinations in accordance with the regulations
of the University concerned.
10. (1) The Board shall, for th e disposal of its business,
meet as often as necessary but not less than t wice in each
academic year.
(2) Every meeting of the Board, including a meeting at
the requisition of members of more than one -half of the total
strength of the Board, shall be convened in such manner
and at such time and place and by such authority as may be
provided in the regulations.
(3) Every meeting of the Board shall be presided over
by the Chairman, in his absence by the Vice -Chairman, and
in the absence of both the Cha irman and Vice-Chairman, by
a member chosen therefor by the member s present at the
meeting.
(4) All questions at any meeting of the Board shall be
decided by a majority of the members present and voting at
the meeting and in the case of equality of votes , the person
presiding shall have and exercise a second or casting vote.
(5) One-third of the total strength of the Board existing
at the time of a meeting of the Board, shall form the quorum
for that meeting.
Explanation.- For the purp ose of this sub-section,
fractions exceeding one -half be counted as one and other
fractions shall be disregarded.
Meetings of the
Board.
[Act No. 2 of 1971] 13
(6) The Board shall observe such rules of proce dure in
regard to the transaction of business at its meetings as may
be laid down by the regulations.
11. (1) The Board may, from time to time, appoint on e or
more committees for such purp oses and in such manner
and con sisting of such number of members as may be
prescribed.
(2) Every meeting of the committ ee shall be convened
and held in such manner and at such time and place as may
be provided in the regulations.
(3) The Board may, refer to any such committee for
enquiry and report any matter relating to any of the
purposes of this Act or, delegate to it any of its functions b y
resolution, subject to such conditions as it deems fit to
impose and may cancel any such delegation.
(4) The Board may, at any time, dissolve any such
committee.
12. (1) The Board may, with the approval of the
Government and by notification, make regulations, not
inconsistent with the provisions of this Act or the rules made
thereunder, to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality
of the foregoing power, such regulations may provide for-
(a) the manner of co -opting persons as members of
the Board and the convening and holding of meetings of the
Board and its committees, the times and places at which
such meetings sha ll be held and the conduct of business
thereat;
Committees of the
Board.
Power of Board to
make regulation.
14 [Act No. 2 of 1971]
(b) the functions of the comm ittees appointed under
section 11;
(c) any other functions to be performed by the
Chairman;
(d) the method of management of the property of the
Board and its appointment of officers and other employees
of the Board and their conditions of service;
(e) the conditions for af filiating any co llege or other
educational institution in the State or for granting recognition
to any college or other educational institution under this
Act;
(f) the standards of staff, equipment, accommodation,
training and other facilities in any junior college or other
affiliated college;
(g) the courses of study including practical training, if
any, and the period thereof, and the medium of instruction,
for Intermediate education and the eligibility for admission of
students to the courses of study in different bra nches of
Intermediate education;
(h) the subje cts for, and the conduct of, Intermediate
examination, the appointmen t, qualification s, duties and
powers of examiners in relation to the said examination and
the remuneration payable to them, the fixation of fees and
other charges for admission to the Intermediate
examination, and the conditions for admission of candidates
to the Intermediate examination;
(i) the standards of proficiency require d for the grant
of certificates;
[Act No. 2 of 1971] 15
(j) the a llowances payable to the members of the
Board or its committees for attending meetings of the Board
or its committees;
(k) any other matter which is to be or may be
provided under this Act and in respect of which no rules
have been made.
13. (1) The income of the Board shaIl consist of,-
(a) all fees and other charges received by the Board
under the provisions of this Act;
(b) all monies received from the State or Central
Government and the University Grants Commission by way
of grant, gift or deposit;
(c) donations or other sums received by the Board
from any person or institution; and
(d) all other income from endowments and other
properties.
(2) The expenses of the Board shall include the salaries
and allowances of the Secretary, officers and other
employees of the Board, the remuneration payable to
examiners, invigilators and other persons employed in
relation to, or in c onnection with, the conduct of the
Intermediate examination, the allowances, if any, paid to the
members of the Board or its committe es for attending
meetings of the Board or its committees and such other
expenses as are necessary for carrying out the purp oses of
this Act.
(3) All monies received by the Board shall be lodged in
the Government treasury or in any bank specified by the
Government.
Income and
expenses of the
Board.
16 [Act No. 2 of 1971]
(4) The Board may, with the sanction of the
Government invest its surplus funds in such manner as may
be prescribed.
(5) The monies of the Board so lodged or invested
shall be drawn by the Secretary in such manner as may be
prescribed.
(6) Any sums placed at the disposal of the Board by
the State or Central Government, the University Grant s
Commission or by any person or oth er institution for a
specific purpose shall be administered by the Board for that
purpose, subject to any general or special orders of the
Government in that behalf.
(7) The Board shall keep proper account of its income
and expenses and the annual accounts of the Board shall
be subject to the audit by an auditor appointed annually by
the Board.
14. No act or proceeding of the Board or any of its
committees shall be deemed to be invalid by reason only of
a defect in the consti tution of the Board or suc h committee
or on the ground that the Chairman or Vice-Chairman of the
Board, or any member of the Board or committees as the
case may be was not entitled to hold or continue in such
office, or by reason of such act or proceeding having been
done or conducted during the period of any vacancy in
office of the Chairman or Vice -Chairman of the Board or a ny
of the members of the Board or committee, as the case may
be.
15. (1) The Government shaIl have the right to cause an,
inspection to be made by such person or persons as they
may direct, of the Board and of every junior co llege or other
affiliated college, and also to cause an inquiry to be made,
in respect of any matter connected with the Board or, into
Proceedings not to
be invalidated by
reason of
vacancies etc., in
the Board or its
committees.
Powers of
Government.
[Act No. 2 of 1971] 17
the teaching and other work conducted or done by any
junior coIlege or other affiliated co llege. The Government
shall in every such case give notice to the Board and to the
junior college, or other affiliated college concerned of their
intention to cause such inspection or inquiry to be made
and the Board, junior college or other affiliated college, as
the case may be, shall be entitled to be represented thereat.
(2) The Government shaIl forward to the Chairman of
the Board, a copy of the inspection report for obtaining the
views of the Board and o n receipt of such views, the
Government may tender such advice as they conside r
necessary and fix a time limit for action to be taken by the
Board:
Provided that the Government may, for sufficient ca use
shown by the Board, extend the time limit by such period as
they may deem fit.
(3) The Government may, where action has not been
taken by the Board to their satisfaction within the time fixed
or extended by them under sub -section (2), after
considering any explanation furnished, or representation
made by the Board, issue such directions as they may think
fit and the Board shall comply with such directions.
(4) If at any time, the Governm ent are satisfied t hat
circumstances exist which render it necessary for them to
take immediat e action, they may, consistent with the
purposes of this Ac t take such action as may appear to
them to be necessary and inform the Board of the action
taken.
16. (1) Where it appea rs to the Government that the Board
has failed to exercise its powers or to perform its functions
or has exceeded or abused any of the power conferred
upon it by or under this Act, t he Government may direct the
Dissolution of the
Board in certain
cases.
18 [Act No. 2 of 1971]
Board to remedy such failure, excess or abuse or to give a
satisfactory explanat ion therefor within such tim e as the
Government may fix in this behalf, and where the Board fails
to comply with such direction, or where the Government are
satisfied that a situation has arisen in which the functions of
the Board cannot be carried on in accordance with the
provisions of this Act, the Government may dissol ve the
Board with ef fect from a specified date and r econstitute it
either immediately or with effect from another specified date
not later th an six months from the date of su ch dissolution
and cause all or any of the powers performed by such
person or authority as the Government m ay appoint in this
behalf until the Board is reconstituted in accordance with the
provisions of this Act; and any person or authority so
appointed may, if the Government so direct, receive
remuneration for the services rendered from the funds of the
Board.
(2) With effect from the date specified for the
dissolution o f the Board under sub -section (1 ), all its
members including its Chairman and Vice -Chairman shall
forthwith be deemed to have vacated their offices as such.
(3) Every order of disso lution made under sub -section
(1) shall, as soon as may b e after it is made, be laid before
each House of the 8Telangana State Legislature.
17. (1) The Government may, by notification, make rules
for carrying out all or any of the purposes of this Act.
(2) Every rule made under this Act shall, imm ediately
after it is made, be laid before each House of the State
Legislature if it is in session and if it is not in session, in the
session immediately following for a total period of fourteen
8. Substituted by G.O.Ms.No.21, Higher Education (IE) Department,
dated 20.10.2014.
Power of the
Government to
make rules.
[Act No. 2 of 1971] 19
days which may be compris ed in one sess ion or in two
successive sessions, and if, before the expiration of the
session in which it is so laid or th e session immediately
following, both Houses agree in making any modification in
the rule or in the annulment of the ru le, the rule shall, with
effect from the date of notific ation of suc h modification or
annulment have effect only in such modified form or shall
stand annulled, as the case may be; so however that any
such modification or annulment shall be without prejudice to
the validity of anything previously done under that rule.
18. (1) The members of the Board and examiners, officers
and other employee s of the Board shall be deemed to be
public servants within the meaning of section 21 of the
Indian Penal Code.
(2) An assault on or use of criminal for ce to an
examiner, invigilator or any other person employed in
connection with the examination con ducted b y the Board
within a period of one month prio r to the commencement of
the examination, during the course of the examination and
within two months immediat ely following such examination,
shall be deemed to be an o bstruction caused to a public
servant in the discharge of his public functions and shal l be
a cognizable offence.
19. No suit, pros ecution or other legal pro ceeding shall lie
against the Government or the Board or any officer or
employee of the Board for anything which is in good faith
done or intend ed to be done in pursuan ce of any of the
provisions of this Act or any rule or regulation made
thereunder.
20. (1) The Board o f Intermediate Ed ucation consti tuted
and functioning immediately before the commencement of
this Act under executive orders of the Government
(hereinafter referred to as ex isting Board) s hall cease to
Members of the
Board, examiners
and officers and
other employees
of the Board to be
public servants.
Protection of
action taken in
good faith.
Saving in respect
of existing Board.
20 [Act No. 2 of 1971]
exist on the date o n which a Board is established in
accordance with the provisions of this Act.
(2) All things done or other actions taken by the
existing Board or deemed to have been done or taken by it
as a successor to any previous Board, shall be deemed to
have been done or taken by th e Board established in its
place under this Act and all assets vested in, and all
liabilities subsisting against, the existing Board on that date,
shall devolve on the Board established in its place under
this Act.
21. (1) If any difficulty arises in giving effect to any
provision of this Act, the Government may, by notification,
make such provisions not inconsistent with the provisions of
this Act, as appear to them to be necessary or expedient for
the purpose of removing the difficulty:
Provided that no such notification shall be issued
under this section after the expiry of two years fro m the date
of commencement of this Act.
(2) Every notification issued under this section shall be
laid before each House of the State Legislature and the
provisions of sub -section (2) of secti on 17 shall apply in
respect of such notification as it applies in respect of a rule
made under this Act.
* * *
Power to remove
difficulties.