*Orissa Education (Amendment) Act, 2000**
| [Orissa Act No. 1 of 2001] | [9th February, 2001] |
An Act further to Amend the Orissa Education Act, 1969.
Be It enacted by the Legislature of the State of Orissa in the Fifty-first Year of the Republic of India as follows:-
* For the Bill, see Orissa Gazette, Extraordinary, dated the 16th December, 2000 (No. 1765).
** [Received the assent of the Governor on the 9th February, 2001, first Published in an extras ordinary issue of the Orissa Gazette, dated the 29th March, 2001 (No. 511)]
1. Short title.- This Act may be called the Orissa Education (Amendment) Act, 2000.
2. Amendment of section 6.- In section 6 of the Orissa Education Act, 1969 (Orissa Act 15 of 1959) in sub-section (9),-
(a) for the word "five years", the words "seven years" shall be substituted) and
(b) for the provisos, the following proviso shall be substituted, namely:-
"Provided that any private educational institution which has received temporary recognition for a period of five years or more prior to the commencement of the Orissa Education (Amendment) Act, 2000, but has not been recognized, may be granted temporary recognition for a period not exceeding one year at a time and two years in the aggregate after such commencement so as to enable the Institution to fulfil all the conditions for recognition."