Karnataka Secondary Education Examination Board (Amendment) Act, 2006*
| [Karnataka Act No. 9 of 2006] | [24th April, 2006] |
An Act further to amend the Karnataka Secondary Education Examination Board Act, 1966.
Whereas, it is expedient further to amend the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966, for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the fifty sixth year of the Republic of India as follows:-
* Received the assent of the Governor on the 24th day of April, 2006 and First published in the Karnataka Gazette Extra-ordinary on the 26th day of April, 2006
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend the Karnataka Secondary Education Examination Board Act, 1966 so as to provide for laying of audited reports of the Karnataka Secondary Education Examination Board before each house of the legislature. In view of the recommendation of the Committee, on papers laid on the table of the House.
Hence the Bill.
(L.A. Bill No. 4 of 2006)
1. Short title and commencement:- (1) This Act may be called the Karnataka Secondary Education Examination Board (Amendment) Act, 2006.
(2) It shall come into force at once.
2. Amendment of section 25:- In section 25 of the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966),-
(i) for sub-section (3), the following shall be substituted, namely:-
"(3) The Board shall prepare and forward to the State Government in the prescribed manner within nine months from the end of the year an annual audited accounts and report giving a complete account of its activities during the previous year. Every such annual audited accounts and report shall be laid before each House of the State Legislature, as soon as may be, after it is received by the State Government.
Explanation:- In this section "year" means the financial year".
(ii) after sub-section (3) so substituted, the following shall be inserted, namely:-
"(4) The Board shall comply with such directions as the State Government may after perusal of the Audited Statement of accounts and report, thinks fit to issue".