Manipur act 009 of 1983 : The Manipur Secondary Education (Third Amendment) Act, 1983

Manipu'r

Gazette E'XT RA'ORDINARY

PUBLISHED ^BYAUTHORITY

,

No.

314 [mphaL

Thursday,

November

3,1983

(Kartika

12,1905)

GOVERNMENT ^OFMANIPUR

SECRETARIAT ^{:LAw &}

LEGISLATIVE

AFFAIR-S :" DEPARTMENT

,

NOTIFICATION

Imphal, ^the3rd

November, ¹⁹⁸³ No.

2/17/83-Leg/L.-'Ihe

following ^Actof ^the

Legislature, Man

hereby published ^inthe

Manipur

,

received

assent of the Governor

on 3-11'83

is IGaZ'Ctte. '

ipui- vhii'é'fi '

A. SUKUMAR SINGH,

Under

Secretary ⁽Law) ^totheGovt. of

.Manipur.

THE MANIPUR

SECONDARYAEDUCATION

(THIRD

AMENDMENT)

CT, ¹⁹⁸³

(Manipur ^Act9of

1983)

An

Act

ffl'ffier ^39'

amend ^the

Manipur Secondary

Education ^{Act, 1972}

(Manipur Act ^7'

of 1972). ^{~ 7} BE it enacted

by

the

Legislature

of

Manipur

in the

Thirty-fourth Year ^ofthe

Republic ^ofIndians follows ^:

1.

(1)

- 'This ^Actmaybemlled ^the

Manipur Secondary Educa-

tion

(Third

Amendment) ^Act,

1983.

_) ^It

shall ^be

deemed ^{to have comeinto}force ^{on the day} of

5 :1: ay, 1983.

,

i 2_. ^In

section ^{5of the}

Manipur

Secondary Education.

Act,

1972

(hereinafter

referred ^{toas the}principal

Act), in

sub-section 2,

the Words ^"be

appcinted

by ^the

State

Government

who

shall also"

shall be

omitted.

"

,

3. ^For

the

existing

section

12 of the

principal

Act, the

following

"

"mum'igbst'WWTW—hfié- 7'

'7

H

7

f ' "

Short

title and ^com-

2

'5

"Officers

12.

(I)

The

{£9173ng

shall be

the officers

of the Board gag: ^whoshall ^be,

apgointed ^{by the}

State

Government:

(i) ^The

Chairman} '

(ii) ^the

Secretary; ^and

(iii) ^theControl'ier^of

Examinations. '(2) ^The

Board.^{may ;}

appoint ^suchother

officers and

elmQIOyeeskas itcOnsiders necessaryntforthe

efficient

discharge of its

functions under the-*A'c't

on~-su:h

terms and

conditions as.

may

be"

determined

by

regulations"._

1

' Repeal ^and --4.

(1)

"The

Manipur '

Secondfirys'Education

~(Third-Amendment) Saving Ordinance, 1983

(Manipur

Ordinance No. 1; ^of

1983), ^is

hereby repealed. '

r,_ (2) aNotwithst'andiflg

such repeal, anything -.5d$>neor

any action taken

under^the

said'Ordinanceshall ^bedeemed '

to have been

done or taken

under

the

corresponding provisions

of

this

Act.

WI

Printed ^{at the}Directorate^of

Ptg. ^&

Stys,

Mfihinhr/35WC/3'IT'483;