SIKKIM
GAZETTEGOVERNMENT
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gangtok NO.310Monday 28th
July, 2008 No.19/LD/P/2008
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
Date:- 24.07.2008
NOTIFICATION
( The following Act passed by the Sikkim Legislative Assembly and having received the assent of the Goyernor on 28th
day of June, 2008 is hereby published for general information:-
THE SIKKIM RESERVATION OF SEATS IN PRIVATE EDUCATIONAL INSTITUTION ACT,2008
Shorttitie
extent and
oornrnertcernerit,
1. (1)
Definitions.
2.
(Act No. 19 of 2008)
AN
ACT
to provide for law regulating reservation of seats in private educational instittution.
Be it enacted by the Legislature of Sikkim in the Fifty-ninth Year of the Republic of India as follows:-
(2)
(3)
This Act may be called the Sikkim Reservation of Seats in Private Educational Institution Act, 2008
It shall extend to the whole of Sikkim.
It shall come into force on such date as the State Government may by notification in the official Gazette appoint
In this Act, unless the context otherwise requires:-
"Act" means the Sikkim Reservation of Seats in Private Educational Institution Act, 2008;
"Academic Session" means academic calendar year as may be notified by the State Government under provisions of Sikkim Education Act,2005;
"Authority"means Secretary to the Department of Human Resource Development;
"Educational Institution" means any institution imparting education either technical or non-technical or vocational curriculum and is governed by the (a)
(b)
(c)
(d)
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provisions of Sikkim Education Act, 2005 and is administered by private person or private entity;
(e) "Local Student" means a student whose father has Sikkim Subject Certificate or Certificate of Identification;
(f) "Reservation" means reservation of seats for admission of students to receive education in the Institute;
(g) "Registering Authority" means the authority as defined under Sikkim Education Act, 2005;
(h) "Prescribed" means prescribed by rules made under the Act. Reservation of 3. (1)
Seats for admission
in private educaional
institutions.
All private educational institutions shall reserve atleast 20% of its total seat to be filled up by local students whose parents possess Sikkim subject' Certificate/ Certificate of Identification.
(2) The seats so reserved shall be filled up through such procedure as may be prescribed. In the event of sufficient number of local students not being found in any academic session it may be filled up by the Institution from amongst any other category of students by adopting a transparent procedure.
Power to
make rules.
4. TheState Governmentmaymakerulestocarryoutthepurposesofthis Act.
By Order.
R.K. PURKAYASTHA (SSJS)
LR-cum-Secretary Law Department
File No. 16 (82)1 LD/P/2008 S.G.P.G. - 3101 Gazette 1150 Nos.lDt:- 28.7.2008.
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