[20 .3.
73]
lBE
MANlPUlt
SECONDARY EDUCATION
(AMENDMENT) ACT,
1973
(Manipur Aci 8of
1973)
AN
ACll
.
to
amend the
Manipur
Secondary
Education
Act,
1972
? -it meckiil
-111 ,:Jbe
Tp:ttui:e'
of
Manipur
in tire
'T"l'fflrty- iomtll
Year of the
Republic
of
India as
follows
'. ... -. 1.
(1)
"Tins Act may be
called
the
Manipur
Secondary
l:du-1- _.
cation
(Amendment) Act,
1973
.
....
(2) It
e?tends
to thewhole of
Manipur. '{3)
··"·?··?··· .....
:ftlftle at once. RC-_.._
Amenc1men1
of section
4,
Insertion of new section
4.A.
2.
In this
Act,
"principal
Act" means the
Manipur
Secondary Education
Act,
1972
(Manipur
Act
No.
7 of
1972).
J. The
word
"heatnble'' which is the first
marginal
note on the
principal Act,
shall be
omitted.
4.
In
section
3 of the
principal Ac],
(1)
after
clause
(e), the
following
clause
shall
be
inserted, .namely r '.(ea)
"Government" meansthe
Government of
Manipur';
(2)
after clause
(i), the
following
clause shall be
inserted, namely i '(ia) ·
"Notification" means·
notification· in
the
Manipur Gazette:' 1 and
(3)
clause
(p)
shall be
omitted.
5. In
section 4 of
the
principal
Act,
in
sub-section
(2),
afterthe words and the comma
"Secondary Education,"
the word and
the comma
"Manipur,"
shall be
inserted.
6.
After section 4
of the
principal Act,
the
following
new section
4A shall be
inserted, namely
:
'•Vesting of
pro- perty and
fund.
4A.
Subject
to
any
reservation that may be made
by
the
State
Government,
all pro- perty
acquiredby
or transferred to
the
Board- and
the
fund
thereof
shall
vest
in
the Board,"
1.
.For ?tioo. Softhe
.principal
Act, the
following
sectitffl
?!'!57.!;?
shall ·bi
sut.titu?ed? namely : ?
·
"Composition
of the Board.
5.
(1)
The Board
shall consist
of
the Director of
Education, Manipur, asit ex-ojlcio
Chairman,
seven ex-officio mem- bers . arid
thirteen other members.
(2) The
ex-officio
members shall be->
.
(a) the.. DirectorofHealth Services, Manipur;
. ;
.
.
·
(b)
the
Director
of
Industries, Manipur;
I
( c} ·.the-
Director. of. Agriculture, Ma· nipur;
·
(d}the_,Director of the:Jawaharlal Nehru University
Centre at
Imphal.
..
(e) the
Deans ofthe
Faculties ofArts and Science,
Gauhati
University; and
(f) the
.
Secretary of the
Board
appoin- ted under sub-section (]A) ofsection
12:,
.
Provided t!iatnotwithst?ndinganything contained insub-sectiorrf
l), theDirectors of
.
Education ofthe
Governments of
other ·
states orTerritoriesor
..
Administrations admitted to
the.
privileg?? "ofthe
·Board under
section 2
?!,all be
ex-officio
members
.
in addition'
to the
ex0oj]ido
members men- tioned-in thissub-section. . ,·-
;
.
(3) The·
other
members ·•shallbeno- minated by the
Government, in theman- .ner herein
provid eg,.
namely":
'
·;·· ·.··
.
·;1,
.
·,_;,
.
(a) oneofthe
Ins:pec..tors of
Schools;
(b) fourHeadmasters/Headmistresses of High
School or
Higher
Secondary Schools; ·';i'-' (c),'one ofthe
Priticipals of
non-tech- nical
Colleges; one of the
Deputy
Directors of· ; Education Deparjment;
"(e)one. nominee ofdieGauhati.lJni· ,emn'•
Ameadaut ot
aectio11 a. Cf) one
nominee of
.the
Jawaharlnl , Nehru
Uni?e,rsity q#,tt?,,!l?Imphal]
•;.. •
.".::.?.. ,. ,?·' / ?
•··
,
.
11 '.
·
'; •
,
(g) two
teachers of
High Schools or Hi8her
Secondary Sch<>ols;
(h) one
Principal
of a
Teachers' Trai- ning
Colloge1
and
(I) one
Head of a
Polytechnic.
(4)
Notwfthstandinganything containedin
this
section, the
Board may
co-opt
notmore
than two
members from among dis- -
tinguished
?ducatfonists.
" ·
8. In
section 7 of the
principal Act, (1)- forthe
figures
"i"
and "Ii" the
figures "1" and "2"
ft!IPee-
,
tively
shallbe
substitu(cd i
-
(2) for
sub-section
(1),
as
hereby· so
called,
the
followinasub-section ahaJI be
substituted, pamely I -
"(l)
A
member of the
Board other
than an
-
ex-officiomember
shall,
subject to
the
provisions of section 9 and
clause
(5)
of section
14,
hold
office
for a termof
three years from
the
date of
the notification publishedunder section
61"
·
(3) in the
proviso to
1ub-secffo:11
(l);
as
hereby _10
called.
(a) thewords "in
the
Official
Gazette" shall be
omitted;ancl
-
(b) for
the. words
"by
a
period",
the words "for a
period"shall be
aubs?ituied.
,
,. In
aecJfon
8 of
the
principal Act,
(a) in
sub-scofion
(1),
(i)
after the words
"by
it", (he words "or
for
continuingto
be such a
member"
shall be
inserted;
(ii) the
obliqu.? and the word
"she"
shall be
omittedz (iii)
after
t4f
somi-<:olon in
clause
(b),
the word "or" shall
J,e
fnaerJed1
(b) for
sub-1ection
(2), the
following 1ub-.1?on ahall be substituted, -namely]
-. ''(2) · TheBoard and
the member who fs
disqualified unde, 1ub-l?ion
(1)
shall be
Informed
by the
State
GovcrnmenJthat
bi1
-mtmbenhip ceasee
wiJh
fmtnedfate eff'tet. ''-
..
Amendment of
section ll. ·.?·
of section 9
"(IA) TheState
Governm.en.t· .' sball. appoint the
Secretary .and
.
the
Controller of
.
Exaininafions.'' ,,JO-?.·'l11.?9·.;.Qf•:.th&./j\r?J··.,Act,in
su?sectiqa .?·.,a&:i, the 1?
w..-; aTq>num than
. be
inserted and
.
the words and,;the ·c0mma
"nof.vitbsJandiAianything contained in
secjion 7," shallbe
inserted. ·
11.
In sectien 12 of
the·
principal Act, after
sub-?ection
(1), '.J,fhe
:'oHowingnew,
sub-section
(!A)
.ah.all be
inserted
.-....df.:-?h ,;
t;,j' i )2?, In
?ection
.
.13: of
the
principal: Act, J•
Ji (?)
after the words · ''
this
Act",
·
the .words and the , pe>r:pn:ui''and
: the
reles
.
made
thereunder," shall be·
·
·inser?ed;
(b) in
,clause
(iii)r: for
the words and
the comma "on;
co,nd)tic>n, on
t?tit,'.' the
words
"bn.
IJUCbconditions ??·:.·shall,,bes?bstit?t.?(i;. t• ,(e)
inoclause,'(x.xii),after the word·,
"Board," the words "under
sub-se?ion
(2)
of
section 12"
shall
be in- serted; and
(d) in
clause
(xxiii), the words
"such as
and as it may
deem fit"
shaU
be
omitted, and .a
comma
shalJbe
inserted after. the words
·
"such
conditions.'' Amendment ?hectiou
13.
n. In
section 19
.of
the
principal Act, {a} in
sub-sec:ti<>n(1),
l:,?for? the
·
word
"regulation" thewords "rules and"
SbalJ 8C
inserted;
(b) in·.
sub-section
(2),
..
after the word
"convene,. the words "the
meeti:,:i.gf' ·
shall
?e
ins?ned.
14,
.
In section
,
21 of the
principalAct,
for the word
"will,"
!,?;_ ?he word
"shall"
·
shall be
substftuted.
·
15.
.
In section 22 of
th?
principal Acf,
fn
sub?section
(3),
for
?r':i::U.:. word.
'\>ne?.lhird
qf the
members.'' the ·words "oae
third
of
the total
number
of
members" shall
be
substituted.
I
·1
1,
..
In
section 24 of
tho
principal Act, Aiilendaen1 of
ICOtlO'l?.(a)
in
.sub-section:(2),
after clan ie
·
(j) the
foHowiQgclause shell btt
.in?rted,
..
.namely.;".-·=··'· ''Ga), th, ;
Precedure for:
meetings of'. Jh e., Board
·
andits
committees;";
(b) in
the
proviso to
sub?section
(2),
for -the
worcf&, "in
the
Official
Gazette" the words
"by nofific:afion'"shall be·
11ubsfituied.
"{2) Amentlment
17. In
section
26
of the
principal
Act,
the words and
the of 1e..--iion 26
commas ''and in
every.
such· case, the.
State Government
shall,
as soon
as
may be, Jay
before
the
State
Legislature
a
copy of,the said
notification
togethet:L
.with
the statement of the reasons which red to such reconstitution";
shall
be omitted. Amendment ! '
!.18.I? 'section 28
of· the
principal
Act,
for
sub-section
(2)
tile cf a·
.aa '
:
.:f..Muwiag
:saa .a: :a:m·
·,silall, .he
.snbstituted,
namely
:
Every· rulemadeunderthis Actshall belaidassoon 9r'UIIIJ ·'be
·lifter
it ismade before the
Legislative Assembly or
Manipur
while it is in
session for-atotal
.period
of fourteen
days
which maybe
comprised inone.session
.
or in two
successive
sessions,
and if before the
expiry ·
.ofthe.session
immediately following, theAssembly
resolves ·
that any modification
shallbe
made intherule or,that :1he TUle ?mll not be
made, the
rule shall thereafter have effect
only
in
such
modified form or be ofno effect,' as
.
the case
maybeso, however thatanysuch modification or annulment
shall be
without
prejudice to the.
validity of
.
anything previously doneundertherule.".
Imphal=-Printed &
published·by. the
Supdi.,
Pig. &;
Sty.; Manipur/600-C/23-3·73. '{