Manipur act 006 of 2007 : The Manipur Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Second Amendment Act, 2007

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EXTRAORDINARY

PUBLISHED BYAUTHORITY

No. 160

Imphal,

Wednesday,

foly

u;

2007

(Asadha

20,

,

1929)

GOVERNMENT OFMANIPUR

SECRETARIAT: LAW &LhGISLATIVE AFFAIRS DEPARTMENT

NOTIFICATION

Imphal, the11th

July, 2007 ·

No. 2/14/2007-1.,eg/L.?Thefellowing Actof. the

Legislature, Manipur b'which received

assentof theGovernorof

Manipur on10?7-2007 is

hereby (fpublishedintheofficial

Gazette. ·

(?::" '. l}.?EMANIPURRESERVATION OFVACANCIESlN

POSTSAND SERVICES

F ·· ·

·

(FOR

SCHEDULED CASTESAr)lD SCHEDULEDT,RIBES)

SECOND AMENDMENT ACT, 2007

Manipur ActNo. 6of2007 An

Act

J;i?() amend the

Manipur

Reservationof

Vacancies inPostsand

.

Services

(For '. Scheduled

Castesand

Scheduled

Tribes) Act, 1976

(Manipur Act No. Iof

1977).

.

- Be it enacted

by the

Legislature

of

.Manipur in the

Fifty-eighth Yearof Republic ofIndiaas

follows :

).

Short title andccmmencement-+I'l) This Act maybe.called the

Manipur rvationDofVacanciesinPosts andServices (For

Scheduled

Castesand eduled

Tribes)

Secon!1 Amendment

Act, 2007.

(2) Itshallcome into

force.,on

.suca dateasthe

State· Governmentmay, notification intheofficial

Gazettevappoint. _2.

Amendment of',

section 2.- Inclause (g) of

section 2of tho

Manipur eryation ofVacancies ·

in. ,

Posts.

a.11d. Services (for .

Schc;duled

Caste? and µled

Jribes)

Act,>1976. (hereinafter..referred

tocas the

principal

Act),

after jp?dl 'byJheSta.te .: G.Jve.rn01c;nt\,.thewords ''?rOany .·.other

authority in '} ofwhich (he

State ... LeID?l,t,1.p:e>has,,the po?r.tc:>r. malce1.Jaws"

shall be

(d) of

?ection $ · of

th?_principa) (ii)

promotions madeonthebasisof

competitive

examination departmental candidates, withinortoClassesII, III and IV in

grades

or services in

whichtheel?inent of dif6ct if any. does not exceed75

%; ·

(iii)

promotion

made

by

selection

from Class

HI

to

Class Class II

.

and from

ClassIJtothe

.

lowest rung ... or Class

l,

in

grades

or

serv?ces in

which

the recruitment, ifauy, dcfesriotexceeJ 75

%:

(iv) promotions made by

selectioninortoClass in

grades

or services in which the element of direct T..c•rn,,1'mi>nt if any. does not exceed 75

?;.;;

(v) promotions madeonthe

basisof

seniority

subject .to appointments toallClassI,

Class

U,

Clas,III

an?

posts in

grades orservicesin

which theelementof

direct meat, ifany,doesnotexceed

75%.

(2)

Every

notificationor.ordermadeunderthe

sub-section· be laidbefore theState

Legislature in themanner

specified in sub-section of section nof

thisAct.

5. Insertion

of.newsection

4A-After section 4

ofthe

principal

Act, following newsection 4Ashallbe

inserted,

namely; - ·

f

"4A.

For the

purposes of this

Act, any unfiled

vacancies,

which

aref

,

being

filled up by

the

Scheduled. Ca?tes ·

or Sbhejule:I ·

TribeA"?\is'JM)??

may be, in a.nyrecruitment

yeat or

yeari llball

be itba:fod 'as's.;i??i'?ib ?

?

of

vacanciestobe

filled

..

up itt

.

any .

succeeding' year .

?t. )eats

'a· vacancies

shallnot .. be•considered

togenief •wit?:the vacailefes' bf

tli?·:

.• Whichthey

are

bijing

fil.Jed

up

fol"

teilihg

'oi

filtt/i' reservation on total

numberofvacancies ofthat

year.'

2

3. Amendment of section 3.-- shall bedeleted.

4 .

Substitution ofsection 4.-For ?ction4ofthe

principal

Act, the shall be

substituted, namely.- \ "4.

Percentage ofvacancies tobereserved-«

(1)

Subject tothe

provisions of

section 3,

there shallbe

reservation such

percentage

of the

fotal

number of vacancies in services and

posts State

Government may, from timeto

time,

by

notificationinthe

official

Gazeffe···

. .

,

determine for Scheduled Tribes and

Scheduled Castes

respectively

in- {ij

direct

recruitments;

-' 3 f?. Deletion .of section 6.?sectibn

of

the

principal

Act shall be deleted. -1. Arii?ndinenibf

,secuori7.-

..

1 1 1 : sic:tion 1 ()ithe

principal

:4ct? \t (i) forthewords "reservedfor themevenafter

exchange ofreser- vation b'etween the: Schedtlied Castes and

Scheduled

Tribes,

the tefoainiiig vacariciei'''

ith'e words

'••reserved 'r& ,, them; the

remai- 'riing

vacancies shal]be

ke·pt unfilledincase

of

appointment

by direct

recruitmen.t an.d ?odereservation f.·sm:h.unutiHzedreserved vacancies fo'r

difhct recruitliierit shall bJ allowed, However,

in the

case

of

appointment .. ,by promo.!_!?,

the

remaining

reserved vacancies

which cannot .be filled in a

recruitment

year, dµ(:

to non-availabilityof adequate

pumber

of

eligible

candidates

from the reserved

community"

shall be

substituted; .. (ii)

i?

t11.?:ecpnd .. proviS?,fo bet\l.'een . the

words . •·

is

made" and .?and;\ the 'words .:in

respe_?t' ?f promotion only"

shall be. inserted. , 8. Amendment of section

9,"'.Por sub-section

(3)

of section 9 of

the fi\l-i11diptll ;A.c't. ltie

foifoWiHg slia:h n?

·

iu'o?tituted,namely?- "(3) TheScheduled Castes

and

Scheduled Tribes

candidates shall b1:1 rechrited to the

extent of

the reservecl

vacancies : Provided that

the pass

marks,

in all the

recruitment

examinations,

for tho ·'S"?tieduredCastes

and iScfrt?diii'ed.THb'es

candidates, in_ the

aggreg?temay be

relaxed

by

the

State

Government or

Manipur

Public

Service

CommiJ1sion.'' ,:,(';;:?•.Insertionofnew

sections 9A, 9B, 9Cand

9D.-After section 9,of the tliofincipalAct,

the

following

new

sections

9A, 9B,

9C and 90

shall be

inserted. 'lii!iY.?

. , .· .

· "9A.

Procedure of

making promotion

against reserved vacaacies., The :%9cedureof

making promotionto

posts

a..ncI.services against vacancies reservedfor

the

Scheduled Castes and

Scheduled Tribes shall be as prescribed, ;?},;'9B.

ReJaxaiionof

qualifying marks, standards

of

evaluation, etc.

for fipro?,otio?·:-The?t.?te Goyern01??t may .

relax• the qualifying . m?rks . in

any f,l lo'ter t?o

st'a?tl?'rds

0?evafo?tio? 'in

Javour of

thes.c?.eduled<;;c*stes : "and :th-S

Sch?thderi i"ti'??s fa( %s;ivatidti in

matter of

promotion!y;to any class or

classes'

cif

idttices or

post?/

. ?:!I>,*s·,.,iav?,tis?':!1e,?t/i?.q1r ct·?9£r?}.fine.tit?· frtbe

liquirednunibe.r or r??!i9a???tesor.:·$.??e,,d.?1??:a<:asles .. <>r $c)i?'9.ule?1"rioesare,'n?.t•.

available for tl'tihg'upthereserved

vhcand?s. f'r'esh adverlts?n:ient·ni?y be n:adb

only for fitt:d??tfu, !":"!": t,'??{?: o?:?;o?c???:!;:t:.::=•d(

3

4

Member··· Member, Membei·?

Member; Member.>· Two Members

of

the Manipur Legislative

Assembly belonging toScheduled

Castes or Scheduled

Tribes to be nominated by

the State Government Commissioner/Secretary (TD)

(f) Commissioner/Secretary (DP) (c)

Chief

Secretary (d)

{b)

Minister in-charge ofTribal

Development

(:)

Secretarf;1 Provided that onissue..of aproclamation under

Article,356, of the Constitution ofIndia, the,composition of

the Committeemaybealtered·

.bY the' State Government tosuch

extent as it may deem fit.

9D:

Concession-

Fees, ifany, prescribed for

any

examinatidn''f\ to

any

service.er

post

shall

be.

re.duced

to.

l/4

in the

.

cas?./&fca. belonging totheScheduled Castes

and

Scheduled Tribes.'\ ·

·

· ·

·

10. Amendment

ofsection

IJ

.-Jhe words "the

element .ofdir:ct0?b:f does not exceed

fity percent"

occurring

in

Section Ll-ishall be.

su.??ijf the words "theelement of

direct

recruitment

does notexceed

seventyfive

11. Deletion

of section I3.- Section

13

of the

principal ActshaUl:,{

12. Amendment of

section

15.- The full

stop ''(.)" attheend

otcl?

of

section 15"of the

principal Act, acolon

"(:)"

shall be

substitute. thereafter the

following proviso

shallbe

inserted, namely,-

"Provided thatin the

eventoffailure ofAdministrative

.

I)ep?r.f Head of

Department to

comply withthe

provisions

of thisAct,

be/ be Iiable

for

disciplinary proceedings

against

himas

per service

..

applicable."

13. Substitution

of

section

16-Forsection 16

of the

principa] .t\S?tc following

shall besubstituted, namely.- '·16. Standing Committee,«

{I)

There

shall

be. a consisting of thefollowing

members. namely,« (a)

Minister in-charge of

Department of Personnel

(2) OQe

officer belonging to the

.

Scheduled ·.

Caste or. Scheduled

Tribes.);'.' not

below therank ofUnder

secretary shaH.b? posted

in the

))epa?tment

of:

Personal whoshall act as

Nodal,

Officer for implementation

of this

A:ct."

·

5

:;;;:,l4;

·ln?e+tiori'

'ofnew1

seci:i6n 16A.?Aifter

;ection 16

ofAbe

principal

Act, following newsectien- l6?·;shatl, be.inserted,

namely- ?"]:'.·-l

;_;. :;-:-:.::.;- ._._:--t:

.:.<: ;; : ?;' :;- , '.

.

.

··:

.

''

.

.

.

.

--._; ."

.

,

..•. ,u16A.• Prevention of

djsqualificarioufor

membership ofState

Legislarure,» -'•1i;"i; ::,h?by

declared· that the Chairman· or member of the Standing ,,.Committee-

..

under

.?tigµ?-

l6,t,Pf1tbj?,

A,r;,? ?Jl?Jl .:!JP!:,9P

. :di?qul\l;iµed

and shall be,,dcemed neYJ:t;J.o

,baye. b.e?11,di?1.Jfl}ifi.?4Jorb?jpg, cb.,?n

as, orfor being aMemberof

State

Legislature."

15. Insertion

ofnewsections18Aand18B.-After section18oftho principal Act, the

following newsections18A and138

shall be

inserted, namely,-

,

?'l-8?.

,.fl:9.{.?9ti, ,_.9f ?i:;ti?!L taken in good

faith.-No

suit,

prosecution of ,i

o?herJegal proc?edfrigss.h1llhe against any person for

anything

which is dori.e_ ,i:q.;g9?fajtl:tdr]ntendto be

done under this Act. ;.-,

·-'.

-,-,·,::-

·

..

: :

"188. Removal of

difficulties.-,(1)

If any difficulty

arises

.in

giving

effecJ to the

provisions

of this

Act,

the

State Government may take such

steps or issue such orders not inconsistent with the

provisions

of this Act as tho State Government may consider

necessary for

removing

the

difficulty:

Provided thatno order shall

be ·

made under this section after tho expiry oftwo

yearsfromthedate ofcommencementofthis

Act.

(2)

Every

order made

.

under this section

shall be

laid

before the State

Legislature

in the manner

specified

in sub-section

(3)

of section

19

of this Act.''

16.

Amendment of

section

lQ.-(1)

In

section 19 of the

principal Act,-

(i) for

sub-section

(2), the

following

shall be

substituted, namely-

"(2) In

particular and

without

prejudice

to the

generality

of

foregoing power, such

rules may provide

for

all or any

of the

following matters,

namely:-

{a)

mannerand

guidelines for

determining

the

ceiling

of

fifty percent ofreservation ofthe

vacancies of the

year under tho provision of

section4Aofthe Act and

Clause 4B of

Article 16 of the

Constitution

.

of.

India; e·-··c?,1,!ift,,;c:;,; •...,,?::,,.,

(b) the

procedure and

guidelines

of

promotion on the

basis of

seniority;

(c) procedure of

selection

by

the

recruiting

of

appointing authority -in

respect

of

candidates who

satisfy

the

required

qualifications

and •i-:0.iiRij?r.??ffe.'?s.:;p?f?;·i,?.?:?tifr.?ii}l;.·;iJ?I·"':·_..

"·"····.···,,..,..... ,\.-,.·... ..

6

,;'(d)

mrmner, and

··guidelines oarfiJli:ng-upC)f.

?rv:?4-)Y,, both.

direct recr:uitmenh and/promotion;.· .:

(t)

maximumagelimit

fof.r??tlitolentto

any service.pr . ,Ct),

·

any

.

Othermatter >,vhlch:is, ·

-t? i ?

.

or

may

-? .Bf??fribF,4.r;/g:c?

·(ii) In'sub-section ·•(3)t · forthe:-words:

"All·

rules ·made

underr',>th?{?j

"All

rules.

notifications or-orden",!

shallbe·subi:t•f :n11.

KA.?INIKUMAR, SIN of

Manipur.

SECTIONS