Orissa act 014 of 1993 : Orissa Education (Amendment) Act, 1993

Preamble

1Orissa Education (Amendment) Act, 1993*

[Orissa Act No. 14 of 1993][7th August, 1993]

An act further to Amend the Orissa Education Act, 1969.

Be it enacted by the Legislature of the State of Orissa in the Forty-fourth Year. Of the Republic of India as follows:-

1. For the Bill see Orissa Gazette, Extraordinary, dated the 15th July, 1993 (No. 934).

* [Received the assent of the Governor on the 7th August, 1993, first Published in an extraordinary issue of the Orissa Gazette, dated the 16th August, 1993]

Section 1. Short title

1. Short title.- This Act may be called the Orissa Education (Amendment) Act, 1993.

Section 2. Amendment of section 7

2. Amendment of section 7.- In section 7 of the Orissa Education Act, 1969 (Orissa Act 15 of 1969) (hereinafter referred to as the principal Act), in sub-section (5), for the words "one year", the words "two years" shall be substituted.

Section 3. Amendment of section 7-A

3. Amendment of section 7-A.- Insertion 7-A of the principal Act, in sub-section (2), for the words "five years", the words "three years" shall be substituted.

SECTIONS