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St!<·tion., :
I. Short ti;!e,
2. Definition,. MAl:JHY". PRADESH ACT No, .11 ol' ! 998. 3, lilwt:p
5. Appointment of Cillllf'illan and .le!'!Jl of of!k,: and conditions ufhl, scrvicc.
6. Terni ,<>f omae and fllliilg .or effl!al vaoon
7. ~erum .. S. Powers. artd ltmil'iiOn• ·of mo lloard.
9. Acivi,ory Committee:
10. The S<)Ofei.ory. I J. ActnlJlits and Audits,
12. Power of SI.Ille Govet'.flmem to make mies. l ~. Power of State Govemmn, for issuing direclions.
14. Appeal against the decision of the ll,ratd.
15. Power.to remove.difficulty:
MADHYA PRAJJ)E'SH ACT
No. 31 OF 19ll&.
~ * ~ t 'ii'! 'ii
1'lm MADHYA PRADESH MADARSA BOARD ADWNIYAM 1998, f ~V«J 1bt tment of \he Qhvctttor .on_ tht .l0th;;Scpt_tmbet, t99S:_w-c.n1 firm puhii~-t11 1ht "Madh,•11 Ptt!dcsh Ga.Rik (li
An A~•le.a Board tor tlie die.l'elopment and promotion ot Madatsa
edtt'Ciltl
. l.llddeatal dlfflto. Be ii enacted by .tbc Madhya Pradesh Legislature in lhe Porty•Ninlh Y~at of lite Republic of
5
1034 (4)
2. '111 lhl!; AcL llllless t.bii oomi·~e requi
'(~) ~an· means tl>e Clmlrm!i!! of in~ Board;
(d) "Ad•isary Committee· """'"' the AdvisOry Comtnitiee comtituted undu this A<:t;
(e) "Ml,nagcment Com.mi-" means the Maii&gemcnt Conrmillee Ml!Stituted lll!de! this Ant;
(!) "Secretary" m¢4!!!• the Secmtnry of lh• ioard;
. ' lg) "Teaeber" lilcans ~ pe$0n appoimed f.or impw:ling insltOO!ion in a ~ognised Madaxaa and shall i!ld•de the Shikshll.lwmis and Flead of Ille Madwa.
!ncorpo,atloo of 3. (.1) With effect ftmn su~h dat~ as Ow S1a1e Gove,rn111e.1n rt!i!Y by ootilieatitm aPl)!)illl l!lel1! a-,i. . shall ho c,aablis.lied. in the $;llle of Mndhn ~rh a l3oard by the name of thn Ml!dll,ya Pl'.liC!e&l> Modarsa :Board with Head Qwmers at ~ aad jurisdiroon over !lie whole or the State of · Madhya Pradesh.
(Z) '!be 'aom
(a) 'f.tie;~'in,.~ af:tbe ~l~nn ~t. Madeya Pn!lesti;
(b) Jk ~ in chargce nf the l'i~i ~~•~ ~~ya~~ - -.(ol 'IM Sc11tm18fy. in charp;e .of 11'1e l!llll~, ClUses aillU,fitmul!cs Wel!AA: D:panment. Madhya .Pradesh; , ~. i •. n, · '. • • .
(d) The Suretl!J'y in c!wge .cf the 1lnoal 1111d Sclle
(e) &mmiS!lioner. of Public llllt~ ~~ ~. (!} Dimi!cr.-, $1}11e ~t of U~on ~~ ~' Traillin~. MJid~l!'i ~. '
(g) ~i.l!l·i)irecu,r, !Ujiv Gamibl ~t ~ltik• l,Jlssion. Blll,l!ftl; (h} Sem:tary, Board .c( SecQrulary ~in!, t,!llil\ya l'rildesb; '·(i) Mllmtlng'~clOr. 'Te!II 13oim ~iiil:Marffi'.ll~; .q
(j) ~ •. M'anorily CmnmiSsiGll, ~ lltildesl!; ,@ti Cbi~i: ()ff!iw, \V.alil Bmw. Mltdli.ya ~ ••
6
{1) 0ru: Sdlolar iii Urdu Langm,ge;
(m) One Sobolar in. A9),ic Language; (eJ Three social work
6. (I) The tetm of office ail-0 o!ber conditions of ierviee of·11ic nominated members shall be t.,.,., or- IIOd liiOli as ma~ be p~. l'illlng GI c.....i
VIGDCYtte.
(2) The Cbaimlan and ·the Members shall hold offlce during the pl08SlJrc o[ the Stale Oovemmm,i
. (3) Any nominated Member o( tlle liow may resign his office by a letter addressed ta the Stete GovemmenL
(4) In the. evfl!ll of ·aay casual V""'111CY in the office of the Members by reason of death. itsignauorl ot termlnaiiun of noml,;ation or for any other renson, ,such vacancy shall be filled t,y . nomlhalions. Md any pemoo l!fflffluted In fin sucb vacancy shall hold of!ice for rhe remaindet of Ille term of ·th< Mfflibcr .iii wliGse place be has been so nnminmtd.
7. Toe qoorum for 1hc -Ii•• of Ille Blll!ld shall be one-lliird of the tol!al number members, °"""""- fl. ( I) It shalt. be the duty .oftbe Boonl to advise !ht Stele Oove!lllllent on all matters relalillg 1>.,..,, and
ro .Madarsa iMucation. =:,•• al ti!• (2¼ Subject IAi Ille provision of thi• Act and the Rule$ made lllereunder the lloll!G shaTI have ()OWIU lo direct and supervise Madarsa l!dijcalion and in particular have the following powers :
(a) 10 grant maognitioo to Mll!lams;
(b) to Wi!lldraw rcoogllitiQii of Madatsa;
(a) .lo lllllmlaiil the teoord of mcog,ritlon of Madarsas; (
(e) to cllllllillile recopitlon c-Olllmlllllli, mimination oommir.ee. finance eorrurilttu and · such other -illlle& as the Board may consider necessary for the proper and cffioi~t fmmtlonllig of the •Beard;
(I) to prescribe the syllabus for primllt)' and niidd1e level Madilrsa Bducarlon and 10 8l'Tllll§e for the cimduci of the exl!millaiion of Class V and VIII and to ·awanl Cffllflcatts;
(g) ti> develop medwiim for iospcclion of Mll!ltsas; and to enslll'e proper ulillizalion
. iff "funds;
7
HI~ (o) !ht .tu stlpi:rvlse .irrif)le.me-ntation -ru· Central Md Suu.e Gov.:inmi:nt sdiemes· tn regard to Madlll'.Sll iu.!uciiti~n:
(l1 to p>epure •nnllal bodgei estmntes arul ill,'"''"mts of llw Boaro for tht awrim.1 of the State Govern.nient,
9. Thier:· sha.H bo-.Ct}tiStihHod an Athistllry COrn~it~e.as-uncltr 10 ad¥1$e 1;h:e 81'1.Brd on policy nu.Hen, hi.sue:.- inv~hrffig fi1r1an-ce and !(; re-'.•tie:w 1Be p.e;rfon:tuncc of th.: Bmltd,- I•. Ch.:t:~' Miniunr of !v'ld.Chra l'•adesh
?, Mintst« for Saoo,oj E
3, Miutsier for Fin•n«>- Madl':y11 l'radoih
4, Minit,tu for J,Air.l:ti~y Welfare. Ml.Whya P1:Wcsh
5. M1111nr forT:·ihal Welfare, Yiadhya ?,w,,sn 6, \!lhaimi••• Wd:f .Bo,ir4 M.alw., l'r~
7 ChairnlJn. Madhya .Pt2t.'lrJ.h Mfnonty Commis.,imn j
t. S.«,,.,ary in .;;iarge, &:ho;,! F,due!Ulmn, M"1lhY• l'ra,Jos:h Mcm•1"'r
Mcmb<,
Ma,,\;,;
M-r
M0U11:ltr
Mtimber·S•crotory
f2J S,,t,j«t IQ the g"'1
r1 (l} The RlMu'd !i:iU'Ul k¢itp the ·&ecour,r tt( aU ·its re,ecfpts and ~®~.
prescri~ _ n:ntnt.-et.
(2) TM am:miot, t>f ll:s 8oarcl ,l;a!l be eu,rulle
G~ttttnm¢nl lo this A,.;t.
tM,ltc·fflits:.
P~w~r ot Sut~ H. {I l 1he St£tt (.1olii'.rntt\Cr.1 n1;,y i~s;.wi ;Ui;tt dir.:U::h!Ptui Kl ~ ·&md 11 it :· "y J,.~n1 ,,...,v~romnt. f♦r: neccMnty for -the fuHlllmcJH &f ih4 ~ of this Act ~ the.~ hh..tll c,:,; lf '·r ·N.n,h istulhf!-~ illc:h· ail'CQ.iO.ns.
f2) Thc:S~ ~ll!>atl nave powa t<> ieillt,~~ .lf ,q,re .s ,ss, ·w• ,i\o
~•• to •nythwg do,;• "' pufl)llrtr-d "' lio oo!'e !,y Ille ~·"""1
' '
Al!l""d ...- 11;, . J 4. . Any perw!I •Jgriey'111 ·1>1 tile ~ioo tJ" tl>t_1""'¢ ~;:~., ;u; "!>P
~m. .
i'""" •• ....,... 15. If llllY ,dililtulty .arilles.in gi.ving eifeel .o Ibo provisiions n<11 i1tcansi~li:r,!·witl,,,:h
8
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509
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1.
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~. ~ 18 ~ 2007
_ ~- 8068fm-'201/21_:3l~/2007.-:-cqmy ~ ~m,:r ~ ~ 348 ~-~ (3) ~~if ~{11{1'1~ -~ ~-- (W'l-.Ff) an'~, 2007 <~ 12 ~ 2007) cfiT ~ ~ ~ ~ mf~ '{) ~ ~ M ~i .
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10
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I •
1998).
CHHA ITISGARH ACT
(No. 12 of 2007)
CHHATIISGARH MADARSA BOARD (SANSHODHAN) ACT, 2007
An Act to amend the Chhattisgarh Madarsa Board Adhiniyam, 1998 (No. 31 of · Be it enacted by the Chhattisgarh Legislature in the Fifty-Eighth Year of the Republic of India as follows :-
L
2.
(1) This Act may be called the Chhattisgarh Madarsa Board (Sanshodhan) Adhiniyam, 2007.
(2) It shall be deemed to have come into force retrospectively with effect fro~ 9th March, 2006. . · ·
In Section 8 of the Chhattisgarh Madarsa Board Adhiniyam, 1998 (No. 31 of l998) (hereinafter referred to as the Principal Act) ,- '
for clause (f) of sub-section (2) of section 8 of the Principal Act, the following shall be substituted, namely :-
"To prescribe tfie syllabus for primary (Class I to V), middle (Class VI to VIII) standard, Urdu Adeeb! Urdu Mahir, Urdu Moallim, Moulvi, (High School), Aalim (Higher Secondary) High Scl)ool and Higher Secondary correspondence courses of Madarsa Education, and to· arrange for the conduct of their examinations and to award c~rtificates." ·
s10 (H
Short title and Commencement.
Amendment of Sec- tion 8.
11