MANIPUR
GAZETTE
No.
319(b)
EXTRAORDINARY
PUBLISHED BYAUTHORITY
Imphal,
Monday,
August 10, 2015
(Sravana19,
1937)
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW &
LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, the10th
August, 2015 No.
2/33/2015-Leg/L:
The
following
Act of the
Legislature,
Manipurwhichreceivedassentof
,
the Governor of
Manipur
on 3rd
August,
2015 is
hereby
published
in the Official
Gazette:
THE MANIPUR PUBLIC SERVICE
COMMISSION
(ADDITIONAL FUNCTIONS)
AMENDMENT
ACT,
2015
(MANIPUR ACTNO.10 OF
2015)
AN
ACT
to amend
the
Manipur
Public
Service
Commission
(Additional Functions) Act, 2014
(Manipur ActNo. 6
of
2014).
Be it
enacted
by
the
Legislature
of
Manipur
in the
Sixty-sixth year of the
Republic
of Indiaasfollows:
1.
(1)
ThisActmay be called the
Manipur
Public Service Commission
(Additional Functions)
Amendment
Act,
2015.
(2) ItshallcomeintoforceonsuchdateastheState Government may, by
notification
in the
Official
Gazette,
appoint.
2. In section 2 of
the
Manipur Public
Service Commission (Additional Functions) Act
(hereinafter
referredtoasthe
Principal Act), 2014after clause
(b ), the
following newclause
(bb)
shall be inserted,
namely,-
"(bb)
"Government
Company"
means a
company as defined in clause
(4
5)
of section 2 of the
Companies Act,2013
(Act 18of
2013), in
whichnotlessthan
Amendment of
Section
3.
Amendment of
Section 4. -2-
fifty-one percent ofthe
paid
share
capital isheld
by the Government of
Manipur
as
specified
in
Schedule-II appended tothis
Act;".
3.
In section 3 of the
Principal Act,
for the words "local authorities" and "local
authority"
wherever
they occur, the words "local authority andGovernment
Company''
shallbesubstituted.
2