Act No 1..?.':?..1!:.?
.
Date of
Assent
....
'11.?:Cf:!·?JLt Date ofPublication uuu?
I"·
11->+t
No. l u r 2 (
)( q !\ H
i 11 r ur t h C r
l O arn e
. 1 ,. : ,. ,. c
d.
DC1 .nc 1y1
T'·; D
.
S ,
,(
•I!:' tn
econdary EducaLion Act I
lJ72. I k
it rnacled
by r-,?·
r . .
,
Rvpuhlic or
India as fo!lo,,:?? _:....cgisiaturcor
Manipur111the
Fifty-rirth year
or
the l.
Short title and
corrlmcncGrW·"!,. _
(
l) ThisAct m
av
:,.,"!>
c..l
?
.....
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....
.1 vi..,
.;.;,i11?u
the
fvl ·
s I Amendment)Act, 200?-. arupur
cconc
ary Education (
Firth
(2) It
shall come
into Icrce ,.'-.
.
·I l:
,.
...
b ·-t ') ·=r, ; .. ,:,./\ '"',..-?.,t1. sue 1
( ate c.1s the
State
Government may.Y
not1-icu.Lvn 1!1
me
01Lc1al
Gazette, appoint.
2.
Amendment
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t'v:.
lr):-.?)·
i
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I
·
· ·
..
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.
.
u?,:??-,??''c,
?? L1?··.- ln t_re ong
titleof the
Manipur
SecondaryI
,duct1l1rn: AcL, L '-JI L
t_ncrc::nru?:· referred to as the
principal Act),
for the \"?'ords
.
HS?cond.'?YE_du?ilior:",the
words
"Elementary
and
Sccond?ny h Iu
G 1 I 1 ()
11 Shi ti 1 i :i C
?; uc S Ui U ?? (1
.
J.
1\rnc11d111u1i u!'
:-:cc1iurl J: -
i::
.cction 3 or
the
principal
Act,
-
(a) ?lflC!' ( · l; 1 u:-:L: {:.!;
,
g
O
CW cJ a LIS C
S 11a 11
b C i ll
SC rt
Cd. n.uucly: -
"(da )
?-1,:\;1?:uri:!ry
??ducationn means education
imparted
al the primary :-:;:;?:.<.:C-·i;:?;:)1_:sito V) andtheupper primary slagc
( classes VJ to\/if i
;:: ·:
(b)
after
d?UJ'.;c(??/;
.:-.,..:
?·ollowing newclaus? shallbe
inserted. nameiy:-
'(ga) -::-I-Iii??!· 2::?rnn((try Education'' mea11s
Higher
·scctHH.la1\1_.. Eduec.1Lion 2:? dcCincci inthe
Manipur
Higher Secondary
Education
.
Act
I 992
i\1 I\1";11ifJUi' /\cl No.4 of
1992);'; -
' .
(c) in
dause(?1), ():·Li;ev;orus
4,
Secondary
E??calion',, the
words ??-Hirrher Sccc-nd,tr.lv Education''
shallbe
subslltuted?
-
-o·· ( ?)
1·c·i· , .. ·,,..
,,s1.,/:·,? ,
•"1?· /".)llowine
clause shallbe
substituted,
namdy :-c } ·--.LL U, v \ ••
j J llJ•' •. ._,. ·(n\ ??
Seccmht:·y
EJucalion"
meanssuch
educationasis
<.ksigned
,(J
?-,•L.?1!'he·· 11ci·1·i cJ
the sta?cs which
follows
immcdiatdv
thel
l !
.l.v'-'
L
l..> •
• J'-'
...
..
._,. ., s•,1,-r-s 0(
:::r,,1-,c11L:1ry
EcJucalion
and
precedes immediately
the '
LLJ..:::, ..,, -::...JO
\.J•••••
I ...
•
• Sl·1c,e nf
?i<,:1cr
Sv..:?)n
·. '
<-;:::,
'-'- -
1
4.
Amcnc.Jmcnt o ;·
:-:?c'.:: ;"
"·: - .. : . ?: u Ii-
.
.
.
. . .
. .
. Act, for th(; 'vV r: r: ·'.,
..
(, "
... r
•.
_ • i .
1
• s_?
c LI u
11
.
( I
) uIs
cc l.11>
11 -+ o I Lh c
P
r 1
11 c 1
p
?i l Education ·1,1d
? .. .,:.,...,--·?;., '-' ·?,l!ll.!l?!y EducaL10n",Lilewords
'"ElementaryU,4
....,C ....... ,J·l'-''•
,I ....
,ili""'
'()
,,
I 111 --
-··J
··?---·- .... ??L.
n
s
1a )c
suhsLilulcd.
5.
Amendment or ·<1·"''; :,? ,,
,
').
· .• .
.
-
"
..., v " ...
,., • • ! ...J
• -
:
- ?
?,CC l 10 I1 J
] U f ( h C
f)
r j 11C jpa
J AC L
-
(a) forclause
(:}
U1,?
i°D::·:Jvvingclause shall be substituted,
namely
:-
'L('\ -1J to
l?i:e?cribe 1.:?)u rscx
of i nstruction Ior
the
Elementary Educ a Lio n a :-: ·:·; I.::·-? 2:;c
'.:on d a
ry Ed u
ca Lion
/
\ (b)
t?or_ c!,?use
(i:-:),
L:?t.:
t°();;owing clause shall be substituted,
namely
:-
"(ix) to
Ly 'L\=·hi -:..:·rndilions or
recognition
or schools
for the C:icmt:.J La::y
:?.:5u
c?1 ?\: n; '\
(c) for
clau?e(x),
?he
rollcwing
clause shall
be
substituted,
namcly
>
"(x) to
:·'.:;?cg1?izc
?-;?::1?)ols for the
Elementary
Education
and the Scco
nd,lt)
E(._??1'.·_?aLi·?)n: ,,
;
(d) in
clclu?.;?(.x<\
re:· L::(.;
words
"Secondary
Educalion··,
.the wurds -?Elemcnt??-y
?cl?:???J::rn and
Secondary
Education" sh,dl be substiLJLccL
6.
Arncndrncnl o?· ?->?c?i.:?:1 2<.: -
?Dr clause
(i)
or seclion 24
or Lhc
principal Act, Lhc
follovvirig
c1??'-:?;i_: :.;i1c.ti?
>?
subsLituted,
namely:
-
"(f)
concJi?:·_)??:-; ?_:;· 1\:(>,;2!}i?:onofschools
for
inl11\x1rtinu. the
Elc111c11t?1rv _,
'---
.,
Educ.:t:n:-? ?'.::d ?!·,c
??l?:c?rndary Educalion:,,.
I
'j
I
l •
I
l