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MADHYA.' PBADESH ACT No, 31 m 1998.
THE HVA ,PRA DESH 81ADARSA BOARD ADDINIYA131, 1998.
TAst.e.or :7(1N- rum
Sectionx
. Shod tide, 1, Definitions. 3, •Incorporation of Beard.
1. Ccmstitution of Boord.
3. Appointment of Chairman and term of office and conditions of his service,
6. Tenn a office and filling of casual vacancy.
7. Quoni171. Power and ItinCtions of the Board. Advisory Committee',
The Secretary,
Aetotrats and Audits.
Power of State Government in make ndes. Power of State Government for issuing directions. Appeal against the decision of lhe Board. I 5. POltrOT to remove difficulty. MADHYA PRADESli ACT
No. 31 OF 1998.
THE MADHYA PRADESH MADAFLSA BOARD ADIDNIYAIN 1998,
Incalivaa ire etc of the Obtator on the 101h Septcroba, 1998; assent first pubtigieet it he 'Malfiya Pendelh Gazelle (Betrt-Oralneryrt Moral ityc lam kreembet. 199tn
An Act tu establish and intorporetta Board for The development and promidion of Madarsa edueation hi Madhya Pradesh and to provide tor anglers connected therewith or
incidental thereto,
Be it enacted by the Madhyt Pradesh Ltgiilatwe in the Portyrbfinth Year of the Rem.thlie of
it ;Own,
5
1034 (4) tMfl VS Short we
Definitions,
incorporation lawn
India as follows
I. This Act may be called the Madhya PnadestiMadarsa Board Adhiniyarn. 199R.
2. In thit Act, unless the corlfeat'otheibise requires,— ' oard" means the Madhya Prided' MedElfSil BOMA established under Section )7.
(b) "Madame" means an eduationzdjastifution provitheg instructions in Arabic ant Islamic studies and recognised as aueR by the toard;
Is) "Chthr' man" moans the 'Chairman of the Beard; —
,
"Advisory Committee" means the Admsory Committee constituted under this Act;
"Management Cortimittee" means the Management Committee constituted under this Act; '
"Secretary" means the Secretary of ihc Board;
(g) -Teactra" means tt pmison appointed for imparting 'instruction in a recognised Madarsa and shall include the Shiksha Karmis and Head of the Madera.
Cl 3. (I) With @fleet from such date AS the State Cove:meth may by nob ficatibn apoint Ome shall be established in the Slate of ivindhys Putchish a Board by the name of the Modhya Pradesh medarse Board with Heed (panes, att and jurisdiction over dn whole of the $tate of - Madhya Pradesh.
(2) The Board shall be a body corporate with perpetual sucoestiOn and a Wanton seal with power to acquire and hold property, both movable and immortal:Stand to auger any proaierty hew
by it and to contract subject to the approval of the Government and do all other things necessary for the purposes of its constitution and may sue or be sued in its cotponate name. Constitution of 4, The Board shall consist of the Chairman and the following %leathers, namely :— mare.
1Paillido Members
(a) Tne.Secretartute Edumenon NAM-mt. Madhya Pradesh; 141 cr
(b) The Secretary in charge of the. Pima Departimem, hilaaya Pradesh;
I
4,c) The Seeretaby in charge of the pacitweed Gasses and Minorihes Welfare Dqsartment, Madhya Pradesh;
(d) The Secretary in charge of the Tribal and Séhed6d Cejth Welfare Depennemet, Madhya Pradesh;
,(e) GOMM iSfjOrtet dr Public Instruction. Malty% Pradesh; [1 r, State Connell of EduWoo .1..search .Training, Medhyte Pnedttle. IstfoStiti.Direcifts, !Up/ Gandhi' Btadithlk Stu:Italia Mission. Bhopal; Seen:tiny, Board cd Secondary Echterditml iSaliya Pradesh; ji) Mariarme ector, Wit Cotprthitibilatli'ytt`Prritlet;
(j) Secretary, MinorityCamroission, Madhya Pradesh; :fit) Chiefactartive Officer. Wog Board, Madhya Pradesh—
6
16 wot 199 1034 ( 6 ) her Mtznbern owednuted by the Government
(1) 6n Scholar in Urdu Language; One Scholar in Ariabic Language; Three Chair. Persons of well Managed Madarsas; Three social workers of repute from the Mustn't Community.
5. (I) The Chairman shill he an Emioeni.Educai;onist appointed by the State Govemment, by actffication in this Wilt
(2) The term of office and other conditions of service orate Chairman shall be be prescribed.
Appointment of
natemsegosterea
or office and
y utrounin tkme of bin
6. (1) The term of office and other conditions of service oft norninged members shall be Rich as may be prumlied,
The Chairman and the Members shall hold office during the pleasure of the Seale Government
Any. nominated Member of the floani may rtsign his office by a letter addressed to the Sege Goverment.
In the event of nay caal vacancy in the office of the Members by mason of death, resignation M termirustion oftomniation or for any other reasonsuch vacancy shall be filled by nominations and any person awninged to fill such vacancy shall hold office for the remainder of We term of' the Member in whose place he has been so nominated.
term of allot setd
fflltng of tenni vtailary
The Ammo for the meths, of the Board shall be one-third of the total number members,
(1) It shall be the duty of the Board to advise the State Goverment on all mantes relating Powers end adatsa Education, functions al the
(2) Subject to the provision of this Act and the Rules made thereunder the Board shall have wer to direct and supervise MadasSoti Education end 1is particular have the following powers ;
(s) to grant reoognitioo to Madames; m withdraw reoegititionof Madarsa; to maintain the record of recognition of Madsnect; toappoint Management Committees of Madnrsas hi the prescribed ; to consfitutz recogrdtion committee, examination etimmitheel finance eoturnitiet and such other committees as the Board may consider necessary for the proper and efficient functioning of the Board;
(0 to prescribe the syllabus for primary nod middle level Madarsa Edutation and to arrange far the conduct of de Ca/Minirttia of Class V and VIII and to await certificates;
(g) tb develop mechanism for inspection of Medirsas, and to ensure propet utillization cif t'funds;
7
Mr"
GS4 (6)
thi 5:Mervi5C ireplernentation of Central and Sun: Government schemes in regard to adaria EduCatitint
(it to prepare annual budget estimates and accounts of the Board for the -approval of the State Government,
tit to perform such other function: as may he tarmac; to it by the State Govan:tent.
A dvitinry
9, there shell at constimed an Athisory Committec.as- under tO advise the Beard on policy Committee. matters, issuez inv:alving finance and to review Inc performance of the Beard,— Chte': Mitiistrit or Madhya 1`..acle5h atorman
Minister for School F_ducaticn. Madhya Prathash .Mcmher
Minister Tor Finance Madhya Praticth !Member
4; Minister for Mira:illy Welfare, Madhya Piadash .Mecolaez
5. Minister for Ttihal Wiliam, Madhya Ptariesh liciaMber o. Wakf Board, prodesb Moment
7. Chaiiman. Madhya .Ptottrali Mituarly Comp-ilk:4ton 'Member
1 .
x, -.Secretary in charge, School Ftketttion, Madhya Pradesh Member-Secretary
The Stadere,
Aceensatt and &oaks
it). Cl) The Secretary of the Bicuti shzil be appointed by die Stew Ortvenimmt
.
12) Subjict bo die gencini qejurvl arid attpatiiatoeoc_tiss Chairman, tha Secretary shall Inter:
Principal Admitsucretive,Offieer.of the Bosse ar.of stall be :1:01.1114.1 to .frarlietpaie in the meteCogs of the Board Ito thall nor he entitfed 'hue He an411 t;:t.'resix.rnsible ite ireord the prt.ccediti-gs of tIve meetings of Ile .Board.
(0' The. Stadd sJudl keep the oceolira of all its receipts and expertditure in di:
prestritral,tiiinter.
(21 The accounts of the Board shall be examilted And audited in stab manr.er asmay be prtaerthad:
Penn of Sive 12. the State GOP it "flay by nt..tilication Cube ruiloafor moryin
?WI ptoW1S of Government la this At. nuke illicit.
Power of Stale 1,i. (11 The State (3ochrnmert orzy lista zcati ditzetions tri re BOotel as it : -y th.tcro Goweronicit for IICCO1510 for the fulfillment of the purposes of this Act and the Ararat OA co; try with such directions.
Cl) 'MC Stale GoVer/3311rt Shell nave power to ark*
respect to anything date ii purpnrbed fo ic dare Sy the I
Antal nstsor Ss 14. Any person esgrieyead by the dec&icm tef the,Boar5! tier decision of be ,r the passing of the orders là the Sutts Guyon/moat board.
Perover la CMOS*
difiltutty.
IS ,If sityditimultyarinesin gitting effect to the provistoossl this Att, the State Cover" Astra inqy by order iruike roach provisions not inconsislent-Wititthe protaieines of this Act. 1$ .peer to theM to be necessary or expedient for removing Stih difficulty.
,Inys
Now, rpct nen Oen ;me, ton Iowan k---4to win, Maw yeti Po stft — pe,
8