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TJI.A() ..•.Rll)lN" •. AJl···?·.·.PUBLJSHED:BY·AUTHQRITY ',
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.:-:·:
GOVERNMENTOF' MANIJ?UR ··- ' .·. '
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SECRETARIAT: LAW.&LEGISLATIVE AFFM:Q.S- .l)EPAR.1'MENT.· '.- ..'"•
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NOTIFICATION .· .. CHAPTER--1
PREUMINARY
I. Short title, extent and commencement:
THE MANJPuR.STAttebMrvflSS10NFC>It01liER.·?xa&wARb...
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CLASSESACT,2006.
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(ManipurAct No, .12 of
2006)
An
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•N<>._-.211612.oos?LeglL.-··The·JollowingAct···Qf ..•tlie-Legi?liture,•ManipUl"··•.wh?cll' recieved as?tof the
.Presideat-of·
India: on29.;S-:2006 is
herebypublish?din the Maniprir Gaiette.
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to constitute' a Commission
for
the Backward Classcsiotberthitn : 'tbi Scheduled
Caslcs:;mtl. the
Schc?ulec;l 'fribes in the
Stale
of
Manipur andto
provide-formattersyonncctcd,'. lh?rcwilli. ·
or incidental thereto.
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< Be it
enacted
by
the
Legislature of
Manipurjn ?heFifty??vcnthJear '<>fthc
Repul,tk · · of India asfollows> - ···
·
· ·
(I)
This Act
.
mar be·called the
ManipufSt11tc Co111111issi,1n (or
Other
Uackw.,nl Classes
Act,.2006. ·
1
- 3
- (c)···.11·Mcmher-•Sccrc1?,yc?ho't.h1ill••be·•cln ..t,0·1c:e?;(ll.·•·•1•ic}?\???rt11\t??j(i.!1\1lk!r.11lfit'f;·.•·c··. Secretary tolhc Governmc;nli
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(2)
The?.lari.e.,;.and
..
,al\o?anc?·f)Uyablc:lO?ndthco.ti1cftcransm1??l)Odilio11sufscryicC:· or ..1?ftt1ffic.c?· ..ian?\?t??11,empt9yecs,·appoin1<:(NJor·.··the:':purpt>.'ifi·
•. or•\hc.··.Cu111miii.'ii,\11 shallt>tsud,a.?maybe'p?ribeck ·
· ·
·
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_ .. - _._,.' .,·. .·_--
.....•
(C) ·
• t,e.comii.;of unsound;tnilld"andstanw; 50 decla?ed ?9·aC??pet??tfourl;··'· ·
(d), ·
refu??Jo.?tor ?comes' i11ci1pa\)l? o'factil\g;
.
i(C)•··...•
·)Yi\h??l[.??i!l,lllg·l?ye·ofal>s#?,(?rn'l?e/C:?\fu?i}?ie?,r;1h?lll?\hihisiilf·.·:··•
.
trom:lhree:con.?tive?.eetings\of;t??:p.,niSJli?;.ip??{i <
·,
....
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··
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·,
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(t} ··
··bas. in ,
the>opiijion·i.of?the
•c.Oovernrraent·O sti >a?ll?de:.thct .po;iti,,n!or•...·. Chairpc}rr,ont?r. ,tvtcmber.:?l.'i·l9
•rc?c;r.t??,t···perKll!l;S' ?t)nti·n?ill\CC>j!?.>?lm?c··
.
• ??lrirnental.·to theJ?tcrcstsofothcrbackw,ird?las.-;es:,o.r;:th,c:p\lblic:intcrcsl
:
...•
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Provide
J?ctiJti .•·µnfillh,1t·
., Mcmhci' ha.-.·hecr,,givcn,atfttp(K,rttinily.or l?ing beard
in
thc·wm'f!fi•··
.
(4) ·A vacancyrcause!(kutJderi
!-Ml.b?f;fill?lo-r?y"·J·r?sl1;•···
•· nomination,'
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(?) '[hcs:1lark??-all1>WallCCS p.1y:11,1c
•b) :1ntl4hc?·th\?t,lcrll,s1m1d,;c:i111dhil•itJ,hrc.if?iili .·
..
·· or thc:(1tai?HU?,Mcrnhcl'l'l\h.tUbc;i.uclNISnlUY l?,Pf',?r,;t?d?
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"·,- ...·-
··_ ·'. ,- .·-· - .. -
·-·
. -:<.:··:·
--··.- _,.,· ::·.::.';·?: .. :· .. ;·_:_··,_,-,_::,<.'?;.·:,µ(:··:,::_\i"::?
(3)
"fh?·ci'J?ernll???,t,#;fre??\i?]lM??betfr??.Shi?;,?rti?i!f-'??;7:};;•.•. '(a}•, becomes•·?mundischarged:insolvenf;
(b.). ,··,
·.
'is·oo?victe.•:toi?P.fj!K)?ll\e?t :fof.?n,,offen¢c·· :whic,h\ill··Jhc···
·. opi,liorl-ofihe'.Govcmmc:nrinvolve.?trnoral4µrpiuide\,,: -. · .:. ·· · < · ·· ··
..
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 ·
.·.·.
anayhctnccci.....ary,for:thctcfftcicnl·pcrforota1K.'CPfthcfu11cti?>ll?,(>f-Jhc?)>nJ111!?"il\1t·
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4.
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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?··· ;
.
•,'
'">'-) .. .',if,>,':! ,-:;:,;',:_.,. /'//'.:/ i/(<-. :.-:>·:?,;·:_\".'(_:--'J..:,-:.:.,:-(c·--'-·'.··,:/_·_-:·_·>::-:_: ,:.\ i.>:: _:?,"?:?;}·:·:-:-r:/.··:-.:;,.:
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< ·.·.,.··.·· ·
...• i>
> > >.. •.. ,. ·.·.·.·•·.> > <.>
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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,;onorMeml>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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.C?:t=-c;
(a) TheCdmmis.?ionshallinecla?andwhenneccss;iry.?1t;);,uch timc;m1d placeas the·
Chairperson maythinkfit;
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(b) TheCommission
shall
regulate its own
procedure·; (c)
AILor?ersand•._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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-,
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9. '
(I)
(2)
(3)
FUNc:l'JONS ANl}PQWgRSQf
Tl-1,Ecn?MJ?SION ?
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:--.· -:.
-.,.;
.,,
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,. ,:
., ....
,,,._,
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_,.. -,·:- i -.: ; . ' functions or theComn1issio11::
ThC'q';rrilllissiori sh:ill examine requests for
it?clil?ihifiifi'fril)' chiss of'.d1izc)l?l1K()thcr)L; IJack,-vard
Classesin thelistsand 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. ·
..
,.:;;:-
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.itionnf
!'>Cats in admission to
professional and tcchn1cal'clmrs'cssUd1"ii?'Mcdicai:'Enginecrin?; '>??i?ult???'.Veterinary,N?rsingpnd Par,u11cdk:H sourscs etc.
as.wellas
rcscrv:11io11 _in :1ppointi-ricnts to the
p
authority
underthe1.;ontrolof 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
-5 -
.•. (d)···· rcquiSiiil>t\inganypublic 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 theClirrimission:?
·
. .:
{,)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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·.·...
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••.Fuin.111?ni?g.a11d'h11forcing1he i1ttenij11nce'l.lfclOY pc;J1i0n fronlilllYn,iri ul':
.
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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-·
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.. ·.·
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--:.·
"< .·
.-·
.·
.·
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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
Classesandfurnish itc; reporttotlfoGovctrime1lt;c··> ·•.·..... -
•.....
<>· . -·.. ..·---"··- .-.
-·
·.'
-:
.. ·.
(f) anyother
matter whicbm,,y be
prescribed • it shat Ibe '"-ompcte11t tbr 111G ?Jrit111is\.i?11ia1i1tercJuh?1 dflic 6ovcrn111cnrt,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??1fhy·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;ionis
rcd,iv?d/ · ·
·
·
·
.·.
.
. ._,
,.-
..
Clasi.ei. and• make:
.' rccom mc1uhlti<>??•..•?nagY-tJlljcr·'!'?ltcr!xc:1Ilti,1gti,?ltli?f ,;..??.,?';1?ff
classes that may 'be referred to
it
by
the Govemmcntfrom tin1?\o tiinc. ·.i ; > >·.·· ...
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:·· ...,..,,,_,·,· .'.
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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...' ·
·
·
·
· · · ····
(2) ·.
··'fhc Government shall
while undcrt:ikiilganytrcvli;i,?p..-cfcrwcl.to
,?
?,1., -
·
•section
fl)
<:onsult.the <=ommis.-.i
·
IO.
(5)
(4)
.....
- 6 - Ci-lAi>'fE?>.l.iy FINANCE. ACCOUNTS ANilAlJDl ,-,., ..·.,.: · .. ,,"., .. -:·.--,,...>>:-·
.
<···
__
;,:: ·:/·
.·-:. _,'
·-.:. ( 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.hcingµtilizeclJ9rthepurJl9S<:Ofthis
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.
·
.· ,
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
withtheAc??lU!lli!nl(i?1?criilJ.,Mi.lnip?r. .:
.·.
' . ·
.....
-··: .,.,··_,·:-·· -
.•.. ·(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 andany.persoq ap!i9intcdJ:>yhimi1tcon11cc1.ion with
the
audit
of the
accounts of
the Commission
under this
Act,shallih.,vcU1cs,:m1c ·
•
/.
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 oftheofficesof 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?tshancausethe
a?nuaf.?p6rrt?ge?her with .. memoJand?.
oracti,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(),?.-laidassoonas
may
be
aficr they
ar?
received,
before the
legislative
Ac;serribly •
6
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• ··.
CHt\PTEJl..,7? V. z
• MIS?ELL:ANEQ\:J?
(I)
i7.
Powerstomakerufos:?
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:?
The
Chairperson,
lllcmbcrsltndCITlploycc? of t.h :C:i;1??i??i
public
servants
within
lhc meaning;hf scction2Lof theJndian;Pen;il Code .< · ·
...
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'• ... {2) In
partictilarand"1ilh?uFptcjudiccJoith?g?11cialifyt6£'.t1!?:rurBlilli11g..?>,ylrs.i.u\:h rules may provide
for
allorany,ofthe·following,ma'tJers;rflarilely:
.
(a)
Salaries- and-allowances\payable.·•fo.·and;6.the{ter§s,a11cl(c.0?4itioni.,;9J; f?Kticc11(. the
Chairperson
and Members under
s?b?section .(5)
ofi;ccli
employees
undersub-section
{2)
of section
5; ·. · · · ··· · ·
· · · ·
·
·
(b) Th?
fClr,rriJ :?hichi?e hnuil,;1;iepierit()Laf??11ffisjj?lt{fie?Jll?ifliJiriJiJ( under sub-section
on{l)
of.
section)3;
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(c) Theformand tirrteofWhich·tiifanriuafrep6tfsl1ifffbept?t.. feaJni;ter ?c?i()rlJ4:
,;!)
Any other.matter.whichis
required tobe <>rmaybeprescribed. O:;
Every rulefuade
Under thisAct,
shall
immediately
after/itis
inade, be
fai?ibefore the
Legislative.Assembly of the
State, iru is
in·sessio11a11djfitjs notin·\?c;ion. in tbe session·
immediately
following
fora
total
period
off?urteen;?farsrhich .. JmY be
comprised
inonesessionorintwo
successive ses.c;i<>?s•
and if;
liefore. the cxpintion ofthesession inwhich it-isso
Jaidor
the,I;es.c;ion. im111edi?tely fallowing the
Legislative
?mblyagrees.in
makingany
rp()(]i[iqation _inl!)e rule m •
the amendment of
_the rule ,
the. rule
shall,
frorp.t?i: date
01fvvhich'. the -...trfiation or-amendment
_is notifie,f:have:effect onlyi,rs?c.:h .modifi?d· r9n1u;•or slra:ll s&and
annulled,
as thecase
may be;SO,hovveyer,t_hat 11nyfiuChlll?,i?culi<)l1· m maulment shall be-without
prejudicetothe validityof.anything··•previously doK adcl' that rule.
i&. ?10rano"-c difficulties:-
.. .?
( lIH ? diC:1J01lly
arii.ci. in
giving
effect to
lhC provisionsol'
thi:.;
Act;
thditlVf r1um:1,1 IClli1! by
order
published
in the
Offl£ial
Gazette make•
provision? not
jnc.:uni.ii.tcnt w-a cc
provi.'iions
of
the Actas
appear tothemtobe 11cccss\lry
or expedient
for ?ing. 1hc
difficulty:
-8·-
(2)
Every order··.maiieur?rJh.is?C!iB11.·s,w1t;#si«?lf111S>111ay laid
before• theManipur t.egisliltiveA's.
· · ··
,
..
_
...
,_··_::,
(2) Allactionsand
decisio11s taken}>(done bythe$tate Govcrnntenl orthe Mani(lUI' ·····StateCommis.?ion·-··forOther.BackWardCJas.o;c:sf?llStjluted.un?1:r,such notific,1titm insofar
as such
actions and· ,decisions are
Jel.?table ··.•·l?) }?e•.fuuctions or .the
Commission .constituted undcr·•.t.hisAct not
jnc?n?istc;nt witli
t?e
provisions t•f this Act.·sh,illJ>e
have
been taken ordone ?y
the Slatc·(iuvcrnmcilt or the
:'Cdmrnis.-.iorc ·
·
·
·
·
(' >
1,-11rr·?·ceti•g,;??a·?· bc'""1???
e:id
??i?f .•.i•.1,,,.t?Kf "J.i2."'""'di... '
tel lite
to
•ihc·.func1jpm,·of -thc•Commiiii,ion·s?all·l,e dcetncd}li?avc,lx:?n· tnim,fcucll. alter the commencement
of this A.ct, tothe Cl1111mission ;inJ:shall he
dealt with in .· .
a?c9r?a?c
witllJhc pnwi?io1!softhisAtl. ·
·
· ·
·
·
·