Manipur act 012 of 2006 : The Manipur State Commission for Other Backward Classes Act, 2006

·. opi,liorl-ofihe'.Govcmmc:nrinvolve.?trnoral4µrpiuide\,,: -. · .:. ·· · < ^{· ·· ··}

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5. Of ricers1\Jld.;l?&!l'.,C111p?uyccs or the:C()tnant;io_ll :····· ( I) Thcrfi<>vernmcnbmay,,providc; .thc'.Comll\i?,;ion';Whlr?u?h1:?mi<.;; ..?94tc9jp,! f?S'As ·

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anayhctnccci.....ary,for:thctcfftcicnl·pcrforota1K.'CPfthcfu11cti?>ll?,(>f-Jhc?)>nJ111!?"il\1t·

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Tern, t)f .ot't1eb,;,ttd,ct>Jditi6rts\tif'.i;t:Jiti!•'(if'.C!hitir?r?(lit;t/iaiMJ1{l1fof!{f?··· ;

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i i ·.< '( l) Ev'try·.,.Mc111hcr shitll\hold\(iffice·•form· term,of,oncsycarfrlim+lbc'•t!ateilu.:?ilS.'-llillCS··· •··•· office, ^·

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(2JAM•in1>ef'""??}C???,?lff??i??iQ'·t"':"Jl)i)?·I\"'' the orfi(.'c.ofChl,irper,;on^orMeml>cti,a.,; thc·ca.?c,i'qay.be,·atanyfiimcf^.i•·· · ^··

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fl. Salarici,ii1d ,1liowa11ccf.'lohe'paid'6uiofgr.1t1!? :2 The·.

salaries -. and al!9w?111cpscpay,,l?ly 19

tJM.q!}aicpcr?p,·v cl_!l,d,iM?n1l1Er,?c ^:1 n?I the

adminis.trative. e,tpcnses, focludingSalarics,alfo??lOCCS. and.pcnsillllSf'?iy;il-ilc 11l;'the

officers:and• othcr,.cmployccs.rcfcrredc,,to1in :.9ction_. $ sh?1lbJ:>c-paid·uµt.tJf J_l}.c .. gn111ts

referred ^toinsub?scclion (l)of

section ^12. · · ·

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7. Vacarii:jds' etc:, nottoihvalid,tt&;procecding,?·of-the!CB1.1in111i?fon:'-". .·

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No. ^actor

proceedingof

th?Co111nfo;sit?n.. ?.haH p?iny,,Iid on

the_ ground merely :or

the existence ^of

any vacancyi.'>r dcfecfin lhe.tons!itu'tiori 6hlic tbmfrtt,?11:in?''':' '

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8. Procedure ^tobe

regulatedby the Commissi??

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(a) ^TheCdmmis.?ionshallinecla?and^whenneccss;iry.?1t;);,uch timc;m1d placeas ^the·

Chairperson ^maythinkfit;

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(b) ^TheCommission

shall

regulate its own

procedure·; (c)

AILor?ers^and•._dedsioi?tpr_ .t!i?. 9p11:1mi?,iop c.sh?l.l.:

be

authe_11lic-,lled^.

?y ^.·the Member

Secretary_ C>r)?Y oth?fPWfsr·'2f,Jhi'..ftifliH??i.??}Y:!Yju?hoiizcd hy the Member Secretary

in this beh:llr. ·· ^{···.···}

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(I)

(2)

(3)

FUNc:l'JONS ANl}PQWgRSQf

Tl-1,Ecn?MJ?SION ?

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_,.. -,·:- i -.: ; . ' functions ^{or the}Comn1issio11::

ThC'q';rrilllissiori sh:ill examine requests ^for

it?clil?ihifiifi'fril)' chiss of'.d1izc)l?l1K()thcr)L; IJack,-vard

Classes^{in the}lists^{and hear}

complaints of over inclusion ^oru1ulcrjndu?i•111. of

any

su<.:h

other h:1ckward

classes in such

li.,I and tender such ;1dvice lo tl1l'

Gov.cri1111cntasifdecmsappropri:1tc. ·

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The On11missit)ll ^·shailcxarriinc ;111d m;\k?r?2t)l?T11?1l(li1til;tio 1ilc.,s'iiiic'Cill?Cill;\\l:Ul

.

abo.ut suitable percentages^_of

diffcrcnt,S-)ther.?.·ickw?.•ttl _C.:l.isscs .fo.r.r?scrv.ition^nf

!'>Cats in admission ^to

professional and tcchn1cal'clmrs'cssUd1"ii?'Mcdicai:'Enginecrin?; '>??i?ult???'.Veterinary,N?rsingpnd Par,u11cdk:H sourscs etc.

as.well^as

rcscrv:11io11 _in :1ppointi-ricnts to ^the

p

authority

under^the1.;ontrol^of Statc·Govcr.nmc11LoT,Junddlcitherwholly \n:p:irtly.hy thcState Governmcn\.

The Commission ^may?uggest ^any

.other

mc,1su?cs

. fqr, upHfl?1c1?1.··,H(??i:1tiy. economically ^andeducationally backward section·s among ·111c Otneff

Badiw:inl ?'?·,: :-?->-·;,:\<-_ ,·,r'..';

4

.•. (d)···· rcquiSiiil>t\ing^anypublic rcl>Ord ^ora'ip)',thcfcoffitll'lt"'1y.A(lUrt[,jr ofli?c.:

(e)·

i?,;uing. corrimis.-;fons for•· theex.amillitions ior,wit.fu?--??·•.?nd· ik.ciu,?cnts:

'and·

Pl>Wcrs ^{of the}Clirrimission:?

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{,)11<9-irlilti\;.,,ort.g¥?1t'?1ep <\01¥tlkt?""."0,?·?r??"j·!1.'.'' section ⁹, shall.ha?eall

the

pow?rsofia <::1v1\ Co\lrt

trying

a suit and

i? pa?,,??l11r ?n respect ^ofthefollowing rriattetsriamely ^{:- .}

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••.Fuin.111?ni?g.a11d'h11forcing1he i1ttenij11nce'l.lfclOY pc;J1i0n fronlilllYn,iri ^ul':

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Shlle ^andexamining ^{him on,mth;}

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(b) requiring ^thediscovery and prod\lctfon of

any <1?Lifu?'1l{ rcceivi ng ^thedii.ctl?cry ^.md

•produ*\i(')llJh111y,?&ume!ll^{· ? •...}

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The, Commi;;.?irin•s11,ii1···eiiqulre···i11tllspe¢ific co111plaints>*i(h re?pcet. .tt>Jhc.^nm1-

obscrvancc. o.r t.he{ule.of.??serv;Iti.f?lljn>.'??y11d111i?'iiOn?/.i11tocdu.catio?.ili'''?tilutitlllS mui

;,1?i rcsf fyiti,;? .·.?r app?i?tn1e11,ts '10

J>O'\IsiJSt:r\'i?ft,,',?".?.?rrthe·• c.,,r?"rTc,?t •.:,m1

othcrJocal. iiuthorit"y"tll

.·.mfter authority/inth?,su,t?,<1?'- ,,(lpli??!?l?.·to .tl1e'l{s1ed··ot?k:r

.Backward

Classes^andfurnish ^itc; reporttotlfoGovctrime1lt;c··^{> ·}•.·..... -

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(f) ^anyother

matter whicb^m,,y be

prescribed ^• it shat ^Ibe '"-ompcte11t tbr 111G ?Jrit111is\.i?11ia1i1tercJuh?1 dflic 6ovcrn111cnr^t,l1n.1k?•""

.

interim

report ⁱⁿ

rcgc1rd ^to

any

c.ist?s

orcta?sc.c;in.wh,,sc::c;t?s urgc:111i ?ti?ll.'t'i"'t:r o?

Act is. ⁱⁿ•the

opini(m^•·

of

the

Govern111c:nt;ncccs.c;.i'ry.. 1•1i· .t1£0"o:Ja??1f^hy·itli?

Govemmcnt

.•on.lhcw,sitof•..??ch TCJ)<)fl??.?lll?.isut1Jcc!·.tl?'r?vicw .willl'..flfl!??i:tivc

effect ^a..; :and

whc.rithcJirial

report tJ(thc C?1mmis.c;ion^is

rcd,iv?d/ ^· ·

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Clasi.ei. ^and• make:

.' rccom mc1uhlti<>??•..•?nagY-tJlljcr·'!'?ltcr!xc:1Ilti,1g^ti,?ltli?f ,;^..??.,?';1?ff

classes that may 'be referred ^to

it

by

the Govemmcntfrom tin1?\o tiinc. ^·.i ; > >^{·.·· ...}

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11. Periodic

revision o(tisl

hy the Govcnn11tml:-

fl)

···•···.··Tlfo Goycrnlllcnt.may ·.atanytimc.andildl:iUdaf 1ij¢·expirati?,jfi,1(/t?•!:Y.'l!'?

.•. ·

frnm

lhc

coming

intll fo.-cc•ofthis Act an? evcry;i;g.,.-c'--edi,1Jlffil'!C:•t.ltlt' 1?-n.. ·

years

.•therea(ter, undertake

revision ^llfthe

.list,;;,""!ith^{;1 ·}

vic""!Ji?oc?clµ?h,?

from such··lists

those clai....cs•whohavc.cc.1?4•·•ohch.11:tl""!Mt.l'lm;.ws,n:

.

for including

in such

lists new backwiird ?Jm;.,ws...' ·

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(2) ^·.

··'fhc Government shall

while undcrt:ikiilganytrcvli;i,?p^..-cfcrwcl.^to

,?

?,1., -

·

•section

fl)

<:onsult.the <=ommis.-.i

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IO.

(5)

(4)

- 6 - Ci-lAi>'fE?>.l.iy FINANCE. ACCOUNTS ANilAlJDl ,-,., ^{..·.,.: · .. ,},"., .. -:·.--,,^...>>:-·

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·-.:. ( 1ylh?'c'16\lcrrt;??J:?ha.n ·?r16/ .ducappm?ri.,ti??11 J!la?c ••.??t?c:tcgisl?11i?t:J\.-.?11i1;,^y ·

h); law in

this

behitlf, p11y ^tothe Con1m1ssion

by way bf

griinti;·such surils

'ufn\:,ny ^llSthe, ,y.oyi.n11J1?11tnu1yJhinkJlt.[Pr.hcingµtilizeclJ9r^thepurJl9S<:Of^this

A<;t.

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(.l).,1;1,c >?\)1110\lS!\iQn:i-tmO,J11ai\tlaiJLPfH?? )\t:,C,R"!}J .,.??? )?l?il'..r?.t?y:i,i,t....rc?,)fd!i.. .111tl.

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prepare .s''";;tnt)t,1,ils .i.tatqtni:;ntof i,1c1:p91J?i-)p-?1!£!i,Jqfflt ?Ii,m••Y)!lC rl?,.r,i?ll:d .· hy

. I

hr; Govcrnmcnl tn consultation

with^theAc??lU!lli!nl(i?1?criilJ.,Mi.lnip?r. .:

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.•.. ·(2)-The .. ^·

•.,,c;qou-nts, .. ,?(,th.e. ,C:omfu is.,;ion!>tia!f be;<1t1 .·

dcncr.ll··^{· ..} 'Manipurati;uch·intcrvalsasmaybc.spec:ifiedbyhi01n?d,<:Jl'\Y Cl(?ni.lihll'C illi!Urrcl,lⁱⁿ

conncctio1r ^withsuchaudit

shall ^be

payable by ^the Commis.,ion ^tothe

Accountant General,

Manip.ur ^{•• ··} n/i1I?.J;9mq?is;i.0?1·,m.ay,spend.Such.sums,,sj\t?in?tmr()r •.••ricrfon)1in;th¢·.·.runc1i,,11 '·

\I.OQ?rt?i!i/?Ct:;1n.d $UC? um,sShlill·.: bc

,lr?l1te<:i??,C?J1QtjdiJ?f? p?yahlc outo(01c grnn1s· referred toⁱⁿ

sub-scctio,n(l ). '

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13. Accounls and Audit>

(3) ^The

AccountanVOenernl \.·Manip11r and^any.persoq ap!i9intcd^J:>yhimi1tcon11cc1.ion with

the

audit

of ^the

accounts of

the Commission

under this

Act,shallih.,vcU1cs,:m1c ·

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rights;and,'.privHegcs· ,and

:,the au_tl.lority•··in .•.conni:c;Iigll• with ??ch\L!l)l?it ·;1?

'

the A??ountant

...

··· General

.

'·.· Manipur .generally ^has

An

connection -?ith

th?

.1ul1it 'ur

Oovefnme.nt•_accounts^..and-in

·.panicu,lar•shi1ll;hav.eJ})?Jig??.JO deroanc.1 .,t)l?·prodtict il)I\

of books;

accounLc;, comiected

vouchers ^and other

documents^.and

papers.

;inc.I ^to inspect;any ^oftheoffices^{of the} Commis.c;ion?

14. Annual

Report:-

The Commission shall,preparein such ^formand ^atsuch

financial.year a.,;

may

be prtisctihed1its''art?m,1l:repotr giyfog,aJull.aCfOllnl ofiti; •.activitics

during the.

prcvima.

fiflancial ye11r'antf ^{a copy}

thereof ^totheiC,overrtment. ·

15.< 'A.nn'WffR.eport and audit'reportlo be l..iid,bt:foi'e:1'..?mbly:..^{,, ..·.·}

T?e.<.iovernme?t^shancause^the

a?nuaf.?p6rrt?ge?her with .. memoJand?.

or^acti,ln tal bythe•€omfaiS-'il()?cund?tr?l?n,9and ·.the reai.on5 for.the ,non-

.

acceptance; ^{ifany,ofanysuch} advice and:the,audit·repgrt l(),?.-laid^assoonas

may

be

aficr they

ar?

received,

before ^the

legislative

Ac;serribly ^•

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CHt\PTEJl..,7? V. z

• MIS?ELL:ANEQ\:J?

(I)

i7.

Powers^tomakerufos:?

The .Government may, bY-mot1ficafi()1t9?.U111e/OfficiJirqi1iJfoi.:aj11k¢ hifos

for carrying ^outall

or.any ^ofthe

provision? of\his ^Act

.

I e,

Chairperson • Members an

JlC public scrvahts:?