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

?

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

assent^{of the}Governor^of

Manipur ^on10?7-2007 ^is

hereby (fpublished^intheofficial

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

Reservation^of

Vacancies ⁱⁿPosts^and

.

Services

(For '. Scheduled

Castes^and

Scheduled

Tribes) ^{Act, 1976}

(Manipur ^{Act No. Iof}

1977).

.

- Be it enacted

by ^the

Legislature

of

.Manipur ^{in the}

Fifty-eighth ^Yearof Republic ^ofIndia^as

follows ^:

).

Short title andccmmencement-+I'l) ^{This Act may}be.called ^the

Manipur rvationD^ofVacanciesⁱⁿPosts ^andServices ^(For

Scheduled

Castes^and eduled

Tribes)

Secon!1 Amendment

Act, 2007.

(2) ^Itshall^{come into}

force.,on

.suca ^dateasthe

State· Government^may, notification ^intheofficial

Gazettevappoint. _2.

Amendment ^of',

section ^{2.- In}clause ^{(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 ^madeonthebasis^of

competitive

examination departmental candidates, within^ortoClasses^{II, III and IV} in

grades

or services in

which^theel?inent of dif6ct if any. does not exceed⁷⁵

%; ·

(iii)

promotion

made

by

selection

from Class

HI

to

Class Class ^II

.

and ^from

Class^IJto^the

.

lowest rung ... or Class

l,

in

grades

or

serv?ces in

which

the recruitment, ^ifauy, dcfes^riotexceeJ 75

%:

(iv) promotions ^{made by}

selection^inortoClass 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

basis^of

seniority

subject ^.to appointments ^toallClass^I,

Class

U,

Clas,^III

an?

posts ⁱⁿ

grades ^orservicesⁱⁿ

which ^theelement^of

direct meat, ^ifany,^doesnotexceed

75%.

(2)

Every

notification^or.order^madeunder^the

sub-section· be ^laidbefore ^theState

Legislature ^{in the}manner

specified in sub-section of section ⁿof

this^Act.

5. Insertion

of^.newsection

4A-After section ⁴

of^the

principal

Act, following ^newsection ^4Ashall^be

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.ny}recruitment

yeat ^or

yeari llball

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

?

of

vacancies^tobe

filled

..

up itt

.

any ^.

succeeding' year ^.

?t. )eats

'a· vacancies

shall^{not .. be}•considered

togenief •wit?:the vacailefes' bf

tli?·:

.• Whichthey

are

bijing

fil.Jed

up

fol"

teilihg

'oi

filtt/i' reservation on total

number^ofvacancies of^that

year.'

2

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

4 .

Substitution ^ofsection 4.-For ?ction^4ofthe

principal

Act, ^the shall be

substituted, namely.- \ ^"4.

Percentage ^ofvacancies ^tobereserved-«

(1)

Subject ^tothe

provisions ^of

section ^3,

there shall^be

reservation such

percentage

of the

fotal

number of vacancies in services and

posts State

Government may, from time^to

time,

by

notification^inthe

official

Gazeffe···

. ^.

,

determine for Scheduled Tribes ^and

Scheduled Castes

respectively

in- {ij

direct

recruitments;

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

of

the

principal

Act shall be deleted. -1. Arii?ndinenibf

,secuori7.-

..

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 on}issue^{..of a}proclamation under

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

the Committee^maybealtered·

.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, a}colon

"(:)"

shall ^be

substitute. thereafter ^the

following proviso

shall^be

inserted, namely,-

"Provided ^thatin ^the

event^offailure ^ofAdministrative

.

I)ep?r.f Head ^of

Department ^to

comply ^withthe

provisions

of ^thisAct,

be/ be Iiable

for

disciplinary proceedings

against

him^as

per service

..

applicable."

13. Substitution

of

section

16-F^orsection 16

of ^the

principa] .t\S?tc following

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

{I)

There

shall

be. ^a consisting ^{of the}following

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

djsqualificariou^for

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 ^aMember^of

State

Legislature."

15. Insertion

of^newsections^18Aand18B.-After section^18oftho principal ^{Act, the}

following ^newsections^{18A 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

years^{fromthedate of}commencement^ofthis

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)

manner^and

guidelines ^for

determining

the

ceiling

of

fifty percent ^ofreservation ^ofthe

vacancies of the

year under tho provision ^of

section^4Aofthe 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

6

,;'(d)

mrmner, ^and

··guidelines ^oarfiJli:ng^-upC)f.

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

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

(t)

maximum^agelimit

fof.r??tlitolent^to

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",!

shall^be·subi:t•f :n11.

KA.?INIKUMAR, SIN of

Manipur.