*Orissa Education (Second Amendment) Act, 1993**
| [Orissa Act No. 2 of 1994] | [25th January, 1994] |
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:-
* For the Bill see Orissa Gazette Extraordinary dated the 22nd December, 1993 (No. 1659).
** [Received the assent of the Governor on the 25th January, 1994, first published in an extraordinary issue of the Orissa Gazette, dated the 27th January, 1994]
1. Short title.- This Act may be called the Orissa Education (Second Amendment) Act, 1993.
2. Amendment of section 3.- In the Orissa Education Act, 1969 (Orissa Act 15 of 1969) (hereinafter, referred to as the principal Act), after clause (e) of section 3, the following clause shall be Inserted] namely:-
‘(e-l) "education circle" means, an area as the State Government may, be notification, declare as such for the purposes of this Act.
3. Amendment of section 10.- In the principal Act, in sub-section (2) of section 10, for the word "district", the words "education circle" shall be substituted.
4. Amendment of section 10-C.- In the principal Act, to sub-section (1) of section 10-C, the following proviso shall be added, namely;-
"Provided that the State Government may constitute a common cadre in relation to all or any class of employees of all or any category of aided High Schools or Upper Primary Schools for the whole State or for any education circle at may be specified in the order."