Manipur act 009 of 2016 : The Manipur State Higher Education Council Act, 2016

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GAZETTE

.....

EXTRAO-RDINARY

PUBLISHED BYAUTHORITY

GOVERNMENT OFMANIPUR

SECRETARIAT :LAW &LEGISLATIVE

AFFAIRS

DEPARTMENT

\ No.285

Imphal,

Saturday, October

29,

2016

NOTIFICATION

Imphal, the29th

October, 2016 (Kartika 7,1938) \

No.

2/29/2016-LegtL:

The

following

Act of the

Legislature, Manipur

which

received assent of the

-Governor of

Manipur onOctober

21,

2016

is

hereby

published

in the Official

Gazette. '

THE MANIPUR

STATE IDGHER EDUCATION COUNCIL

ACT,

2016

(Manipur ActNo.9of

2016)

ACT

to

provide

for

setting up ofthe

Manipur

Council

of Higher

Education. WHEREAS, it isn?? toestablishaState

High.et Education ?--------?- ---?-??

Council for

the??e of

?ur asacollective ofthe

Government, -?--

.

.._____ -

?versit[e$, Colleges,. Aeademics

and

·

.· . . ·

... ·.

.· ·.

orge

a

synergic relationshiplunongthem byoccupyingan

operational.spacein.·.... ·

-?

the.···..

Governinent,. Univffiities and

Cg.llegeson·onehand and. between ?-

.

?----

Universities andapex· level

regµlatory bodiesonthe

.other, with the, ·

foUowingobj.ectives:

i)

Promote academic

excellenceand

social

justic:e in

policy formulation and

?ve

planning.

..

ii) Ensuring.theautonomy,. acC()untabilityandco-<>tdination among all institutions

<>f Higher Education

in

the

State,

and ·

·

iii)

Guidingtheharmonious growth.ofHighet Educationin

accordance with thesocio-economic

needs of

the

State.1

Or

2

Be it enacted·

by

the

Legislature

of

Man.ipur in

the

.

Sixty-seventh Year of

tbe

Republic oflndia as follows:-·. Definitions.

Short

title, ,._teat and

CBAP'J:..,.....d.-1 ; PRELIMINARY ·

This Act may

.becalled the

Manipur

State

Higher Education Council

Act,

2016.

(Il) Itshall

extendtothewholeof

the $tate

of

Manipur. , (Ill) · Itshall come·into

force on ?e

date of

i? publication

in. the Official Gazette ofthe

Goveounent

ofManj.pur.:

·

·

1

(I)

WHEREAS, it is alsonecessary

teset

up

a

State.HigherEducation Council fortheStateof

Manipur establishthrough

a law

enacted

by

the <

... _.

.

' ' ' Manipur

.

State. Legislature

.

as an essential

..

rc,qwrement under

.

the Guidelines ofthe

.Rashtriya Uchhatar Shiksha

Abbiyan .(National

Higher Education Mission) under the

Ministryof

Hunian

Resource Development, Government of

India

fotthe

objectives mentioned

above; And

WHEREAS,

in order to

achieve

the above said

objectives,

it is

necessaryto empower the

Manipur State

}Ugher Education Council td:. . i)

Reviewandcoordinate

the,implmenµuionof

policies

in all

Higher Education Institutions in

the State

includingUniv-ersiti?. Research Institutions

and

colleges. ·

_

ii)

Network various programmes in

Higher Education

undertaken and promoted by theCentralandState

governments

and

by

the -

National

Level

Regulatory bodies

including the

University

Grants Commission, All

India

Councilfor

Technical

Education,

National ·

Council for

Teacher

Educatiol)., Medical , Council of

India,

Bar

.

CouncilofIndia and other similar

statlltory

bodies.

.

.

iii)

Undertalce

independentwork for

the

generation,

diffi.1$ion

and dissemination ofnew ideas ill

fli$her:Educ?tion,:

iv)

Provide cott1D;1011 fadilities forall

Universities,

Research ·

Institutioas,

Colleges, and, othet centres of

Higher Ed?tion, v)

Provide forthe

generation, augmentation .and

optimumutilization of

funds

for

expansion and

development of

HigherE?ucation, and ·vi} U,,Aertake such

other

programmesfor

promoting the: objectives of social

justice

and

excellence

.in.High.er and

Technical. Education in Manipur

.

.----?--·-------

----------- ---

--- ------

------------

2.

Inthis

Act,

unless the context

otaerwiserequiresi-

.

' -

l '

l) n;

3

a) "All

India Council for

Technfoal Education" meanstheAllIndia central Aet.. Council forTechnical 'Education constituted

under theAllIndia .N.o.51

or 1987• Council forTechnical Education

Act, 1987:

b) "BarCouncil ofIndia" meanstheBarCouncil

constituted

under Central A?t the

Advocates Act, · I

961; No.25 of 1961, c)

"Chairman" meansthechairman of theCouncil.

d) "College"

means anyCollege orinstitution

approved by, or affiliated to,any University including Manipur

University

within the

State

of

Manipur

and

provides any

coursesof

study for admission tothe

examination of the

University andinclusive of autonomous Colleges. e)

"Council" means

th?

Manipur

State

Higher

Bducation

Council, constituted

under Section 3 ofthis Act t)

"Executive Committee" meansthe

Executive Committee ofthe Council;

g)

"Member

Secretary"

meanstheMem?

Secre? of the

Council; h)

"Government"

meanstheGovernmentof

Manipur;

i) "Higher

Education" meansanEducation,

whether

professional, Technical

Educationorotherwise, andincludes

research studies leading totheaward ofaDegree or ·

Diploma

or Certificate

by

a University oraninstitution

approved

by the

University;

"Institution" means .an Academic

Institution of

Higher

Education and

researcB,

hot being a

College,

associated withandadmittedto privileges ofa

University ormaintained by aUniversity k)

"Medical Council of

India" meanstheCouncil constituted

under Central

Act the Im.Han-Medical

Council Act,1956; No.l0lon956•

"Member" means a -i?e.mbet of theCouncilorthe

Executive Committee, asthecase

maybe;- '-----

m)

"National Council ofTeachers

?n"

means council Central Act constituted

under theNational Councilof

Teac?ucation Act No.73 ot'l993. 1993;

---?

"Prescribed" means Prescribed

by

rules madeunder this Act??-?-----_ -?-

o) ''RegularSttident$?' means a-

regular

student ofaUniversity ora College

affiliated toa

University;

p) "Regulations"

meansthe

regulations made

by the

Council

under this

Act; q)

"Rules" meanstheR.uws.made

by the

State

Government; r)

"State" meanstheState ofMw)m_r,.; s)

"Statutes". "Ordinances'; and

"Regulations" ofaUmvetsity means respectively the

statutes,the

ordinancesand the

Regulations issued under the

respective

Acts ofaUniversity;

3

4

I

I

,

I,

t) "Teacher" means

any

regular teacher

working in a

Universey,Governmentor

GbvertmtentAided or

Private

Collegeor

institutfon I . ·

I

•whose

appointmemhas been· made or

approved

by or on

behalf bfthe

Governmentor

a

University;

·

' : u)

''University"means

any

University in the

State

established

by

the State

Legislature; v)

"University Grants Commission" means

·

the

Commission establishedunder the

Univ?ityGrants

Commission ;Act, 1956;

w) "Vice-Chaiiman·?means the

YiceChairman of

the

C9uncif

I

I

Central

'ActNo.J ofl9S6,:

.

I

I

.

I

I

I

CHAPTER-II I

I CONSTITUTION,FUNCTIONSAND

POWERS OF

THE

COUNCIL

I

I (c)

.The

Administrative Secretaryof the

Government Member ,Departmentof

Higher Education,Manipur &

ei-of!!cio- --

Secretary'State Project Director, Manipur

·

• Member Ex?fficio '

Me?ber

"

Members

(a) The

Minist?rin-charge of

Higher ?ucation of

the

State

ehairman

(b) An

academi?.or

M!!C?k,nistofrepute,preferably,a

Vice- .

retired Vice'

Cruuicellorof a Central or State

University Chairman or.aperson of

outstandingreputation

in

the

field of l{igherEducationor

sitjiilarlyqualifiedperson

1bfrepute.

I

I

3.

(I) The

Government-shall constiiuii::th? cow1ci1 to

be

called the

Constitution or the

CoJncil Manip?HigherEducation

Co?ci} which

sbaU consist of

the

following,namely..

,

· -·-·---·' (d)

Pirector, University and

High?;riducation,Manipur & ex-officio

,4.dditio??cate Project pirector,Manipur (e)

;Fiv? itcade?ciansof

repute

from differentacademic disciplinesof

whomI (one) shall

be a

woman

and I '(one) belonging to the

Tribal

CODllllunity ofManipur(to :be

nominated

by

the

S?teGovernment. Oeparttn;n!of 'Higher Education)

t

I

(t)

.

Two

Principalsone

from

Autonomous College and ·

other one from

General

Colleges(to

be

qominatedby: the

State

Government _Departmentof

Higher

· ·Education) ·

(g) One nomineeof

the

Ministry of

HtµnanResource Development,Government of

India

(to

be

nominated byMHR.Dj

.

(h) Onenomineeofthe

University Grants Commission (to be nominated

by

UGC)

(i)

Administrative

Secretary,Law

Department, Government of

Manipur (orhis

representativenot below therank of

JointSecretary)

0) TheAdministrative Secretary, Commerce&

Industry Department, Government

ofManipur(or his representativenotbelowthe rankof

Joint

Secretary}

(k) The

Administrative Secretary,

Finance

Department, Government

ofManipur

(orbis

represet,ttativenot below therankof

Joint

Secretary)

(l) The

AchnimstrativeSecretary, Health &

Family WelfareDepartment, Governmentof

Manipur(orhis representativenotbelow therankofJoint

Secretary)

(m) TheCbntroller I

Director,

Technical

Education, Government of

Manipur. ·

(n) The

Chairman,

Council

ofHigb.erSecondary Education,M@ipur (CoHSEM) Ex-officio

Member

Ex-officio

Member

Ex-officio

Member

Ex-officio

Member

Ex-officio

Member

Ex-officio

Member

Bx-officio

Member.

r

(o) TheChairman, Boardof

Secondary Education; Manipur

Ex-officio (BoSEM)

Member The

Council bea

bodycorporate by thenameaforesaid, having perpetual succession anda commonsealand

shall,by thesaidname, sueandbe

sued.

(2) The

headquarters.ofthe

Council shallbeat

Imphal.

4. (l). No person shall

.be

quatified for nominationortocontinueasa member oftheCourtci1, ifonthedateofsuch nomination/Teaure,

he/she is-

(a) ofunsound mindoradeaf,mute; or·

(b) adjudicatedasanu.n-discharged insolv:ent;or (c)

sentenced

by acriminal

courtto

imprisonmentforany offence

involving 01oral depravity;or

(d) directlyorindirectlyby

himselfpr his

partner hasanyshare or interest in

any work done

by

order

of,

or in any

contract entered intoon behalf ofthe

Council; or

(e) a

person whohas.been

termlnated/suspendedfromany

:

Government

or University/organization on account of misconduct or

negligenceorlackof

integrity;or

(f) a

person whohasanycriminal case, including economic offence, etc.

pending againsthim inanycourtof law; or Oi$qualifications

5

l \

6

(g) anyother

gross

misconductthat · maybe

considerednot suitable 'for

holdingany post ormembership in theCouncil which maybedecided

by· theState

Government jn consultation with

the

Chairmanand

Member

Secretary of the Council.

(2) Incaseof

dispute ordoubtas towhether-a

personis disqualified under sub-section

( 1),

the decision:

of the

Government shall

be final. {3) Saveasotherwise ·

provided

in this

Act,

no

person

who

is

·

not a graduate ofanyUniversity

established by. law

shaHbe

eligible for nominationas amember of theCouncil

under

thjs Act. ·

5? With

the

primary

objective

.of', ensuring

,tangible,· effective

and Functions or.the concrete

improvements in

the three identified essential elements

of

Higher Council Education, namely,access,

equity and

quality',inthe

State of

Manipur, through

institutional

improvements, provision.ornecessary lnfrastructure, academicand administrativereforms.etc. as'maybeconsidered necessary in the

process, the powers and

functions oftheCouncil

shall beasfollows-,

(i) Itshall· render

advice tothe

Government; Universities and other Institutions df Higher

Education within the

State; ·

(ii) ,It,shall co-ordinate the

.rolesof. the

government, Universities andother

apex· regulatory.agencies in

Higher

Education within,

the

State;

(iii) :ltshall evolvenew

concepts, andprogrammes in

Higher Education; · · ·

(iv) It.shall

provide

eommon facllitiesin

higher ed1.1catton without

impinging upen the

autoaomy ofother institutions of

higher education;

.

' .

(v) Itshall

provide

academic

inputs tothe

Governmentandto the

universities,

colleges andother institutions of

higher

education in the State·

for the formulation

and

itnplemt;ntatiQn of

the

policiesof higher

education andevolvea

perspective plan for

thedevelopment of

higher

education, suo moto or onthe

suggestion

from· Government or requests from universities or other institutions;

(vi) It.

shall

evolve

programmes in

orderto

promote the relevance of

higher

education for

economic,

social' andcultural development of thestate; .

(vii) ltshall

suggest improvements in

curriculum ·and

syllabi in accordance

with: the

changing

societal andacademic

requirements and

facilitatethe

development and

publication

of

appropriate teaching

material, including

textbooks,

educational

softwaresande.;.' learning

facilities inordertoimprove the quality pf education; ·

(viii) Itshall advisetheGovernmentonthe

starting ofnew courses, colleges· and

other

higher

education institutions

inthe

State;

I

6

(ix) Itshall

review ·

periodically the

State

Higher Education Plan, Perspective Plan and

Annual. Plan andmonitor. their

implem.ent.ation;

7

.,

.

(x)

It shall

review

periodically

th? Statutes, Ordinances and Regulations oftheUniversities in the. .Stateand

suggest apprc,priate improvements for

?e

realisation of the

c>bjectives?f social justice andacademic

excellence ineducation and

suggest the framework for new ·

Statutes, Ordinances or

Regulations for existing

Universities orother institutions of

higher

education or· new Universities orother

institutions

of

higher

education;

(xi) Itshall

facilitatethe

development of

synergic

relationships among different agencies

suchasthe State Government, Universities, colleges and

other

institutions- .·

of

higher

education in the

State and the

Central

Governmentand

regulatory bodies at -

the

national level; -

(xii) It

shall. coordinate

various

programmes being promoted

•and undertaken by the

Centraland

S!,ate

Governments and· National level bodies· li}ce.University (]rants Commissio:u.,

All India Council of Techni®

Ed.ucatio:u.,. National

Council forTeachers Education, Medical Council of

India, BarCouncil ofIndia and'other

statUtory bodies and

State level -institutions likeUniversities, resea.tth

institutions, colleges and

other instifutioI1S of

higher

education in

the

territ<>rY of

India;

(xiii) It

shall

promote ??-?d._?-aclrv-ifies?in the colleges,

other. institutiC>DSand

Universitiei$ and

integrate them with co-eurric?

activities; ·

(xiv) It

shall monitor theprogressof

implementati?

·of the

Development

programmes of · ·

Universities, Colleges andother institutions of

higher

education

takenup in theSt.ate;

(xv) Itshall

promote co-operation and co-ordination ofthe educational

institutions among.themselves and

explore.the

scope for

inter?actions with

industry andother related

ageneies;

(xvi) It

smJI prepare anannual

report showing

details of its

performance;

(xvii) It sha.Jlsu;??-m? for

the,.a@ettlic..an.d

tnonetaty accollD.tability,.

.

integrity andresponsibil1tyoftiie

Universities, Colleges, and

other Institutions of.Higher

Education in the

State;

(xviii) Itshall

approvethe

annual

budget and audited·

statement of expenditure insuchmaaneras maybe

prescribed; '

(xix) Itshall givesuchdirections tothe executive councilas may

be necessary for the effective

functioning.

of the

council in

accordance with its

objectives;

(xx) Itshall advise theGovernment, Universities andother

institutions of

higher

education regarding the

procedure of

7

t ' ' . '

'

8

implementationofitsdecisions: in allinstitutions of

higher

education including

Universities, colleges andother 'instltutions of

higher education in the

State;

(xxi) Itshall

suggest

measures to:enhance the standard

of, Rese?h

projects .in

untapped

areaslbranch ofstudies

amongst students l research

scholars in the·

State;

(xxii) .Itsha.11

devise , steps to

improve the standard

of examinations

conducted,

by

Universities and

suggest;necessary. reforms;

(xxiii) Itshall

facilitate training.of

teachers inuniversities and,

Colleges;

·

·(,otiv) Itshall

develop

programmesfor

greater academic co-:

operation andinteraction between Univetsity ·

and

college

teachers and to facilitate mobility:of

students

and

teachers within

and

outside the

State;

(xxv) It ·

shall advise onthe

regulation

of

admission in Universities, Colleges andinstitutions of

Higher

Education; (xx-vi) Itshall review

periodically,the

existing: guidelines and, furnish recommendations for

regulating appointments tothePosts of Teachers

and,

Teacher-administrators

in ·

Universities, Colleges

and:

other

Institutions of

Higher

Education;

(xxvii) it

sn.ull?p?e anoverview

report onthe

working of the. Universities and

Colleges· in

the

Stateand

fu1iliSha

t.npy thereof to. the Governm¢n,t

and such other· authorities as·the

Governmentmay, specify;·

(xxviii} 'Itshall

perform suchother functionsfor therealizationof the

objectives ·of

access,

equality,

equity andexcellence in

Higher Education;

(xxix) Itshall advise theGovernment onthe:

following: .. -a)

Rt??!c!!!!g!b.e??,

if?;-.zfa.ftngi:o

theestabHshment of new Universities and

Colleges

besides •additional

sub?cts and

departments in

the

existing

Universities

and

Colleges;

b) Regarding ·

the

statutes, ,

ordinances and

regulations

of Universities inthe

State and to

suggest modification wherever

required· tomaintain.uniformity

in the administration

without

prejudice tothe

autonomyfor academic

pursuits; · ·

c} Onany University,

College orInstitution.of

Higher Education or

any other

matter

relating to

Higher

Education and research which may be referred tothe

Council;

(xxx) Itshall

.perform anyother function necessary for the

furtherance of

Higher

Education

in the State; -

-?

8

9

The powers and

duties

oftheCouncil shall

be as follows :6. (a)

(b)

(c)

(d)

(e)

It

shall prepare

a

Perspective

Plan for

implementation

of thepolicies,

evolve

various

programmes and

determine the priorities of such

programmes for

implementation; It shall

propose generalguidelines for the

release

of

grsnts by the

Governmentto

universities,

.Colleges and

.

other institutions of

higher

education and

advise the Government. about the

release ofsuch

grants toeach

University·and other

institutiot1Sof

higher Education; It

shall

give

such directions as

may be necessaxy

- · for effective

functioning ofthe

Executive

Committee in accordance with its

objectives;

,

It

shall

frame.

guidelines in

accordance withthis notification andthe

rulesmade

there

under; It shall have

suchetherpowers

as

may be

prescribed

for

the effective

implementation ofthe programmes forthe furtherance ofthe

objectivesoftheCouncil. Powers and

dllties or the

Council

7.

(1)

The

Chainnan shall-have

the

right

to call

for

report

on

any matter

pertaining tothe affairs of the Council

and ·

offer suggestionsfor

improvement ofthe

functioningof the

Council.

(2) The

Chainp.an _

shall

preside overthe

meetings of the Counciland

the

Executive

Committee. The Chairman

8.

(1)

The Vice-Chairman shall

preside

over the

meetings

of the The

Vice- .Council ortheExecutive

Committee

in the

absence of theChah:man Chairman.

(2) The

Vice-Cbairman

shall

exercise suchother

powers and perform such

other functionsas

maybe

prescribed or

delegated by the

Chairman.

10.

(I) The·termoftheCouncil

shall be

for a

period

of

five years.

(2) TheMember

Secretary will

informtheGovernment in

writing to ·

reconstitute the

Council before theend oftheterm. a. The Vice Chairman

and other members may in

writing

addressed to the

Chairman resign his

membership :frotll the

Council.

9.

(1)

The

Member

Secretary:

The

Member

Secretary· shall·

be responsibleforthe

co-ordination ofthe

functions of theCouncil.

(2) The

Member

Secretary

shall exercise such

powers and performsuch

others

functionsas

maybe

prescribed. The

Member Secretary Termolthe Council

·10 Filliig

11por ?uatv,caraC)' Removalfrom M.embenhi'p'4)t' the Council , '

'

13.

(1)

Ifacasual

vacancy arises' inthe office of a

?ominatedor appointed Membet,

eitherby

reasonof bis death, resignation, removal.or otherwise, such

vaca:ncy shall be

:tilled:upby 1heGoV"enunent by nomination orappointment,,asthe casemay be and such

Member shall hold office only forthe remainder of the termof theMember in whose

placehe wasnoininateUor appo?.

'

.

(2) ·ToeVice?Cbairma11 or Member.Secretary

shall not be removed except by anorder of the·state

Govetnment on

th?

ground of wilful omission orrefusal to

carry out tb,eprovisions of this

Act or Rules 1or Regulationsmade

there under or for

abuse .of the

powers vested in him

after consideration of the·

report of 8Il inquiry ordered

by the State Government inthisbehalf.

12. {l) ,

If, at

any time, it

appears to

the Government that amembex ?iri.ted ornommatedbas

proved lthnSelftobeunfit toholdoffice or

bas been guilty of

misco?ductorneglect which inthe

opiniQ:nofthe Government

rendersbis removal fromthemembershipof the Council, as

?ent, theGo:vemnient

roa.y, ?er givingsuch

metnbet ,a reasonable oppo,\1lJlitYofshowing cause as to whyhe>$ba!lnot QC.removed from Ille ;

Council andaftet examining the samedecide whether to continue or

remove. such member, as the casemay be,

from his membershipand in case of such removal

from the membership oftheCouncil, it shall

be made by notification. Provided heshall

continue to hold

office ·until theresignation is

acceptedby theChairman..

11.

(l)

The meetings· of the ·council

shall beconve11ed by the Member Meeting

of

the SecretarY ontheadvice of the Cbairylan. ·

Couneil {2)'fheCouncil

shall meet asoftenas

imi.y be necessary, atsuch

time and· place-and observesuch

rules of

procedure, as

may be provided in this

Act, providedit

shall meet atleast twice a

year. {3)Itshallhave the

power to act,

not witbstandin.S any vacancy in the

membership·oranydefect inthe constitutionth?of, and the

proceedings of theCounciLshallbevalid not withstandingthat someperson,who was

not entitled

to be a member,1had attended,.orotherwise bad taken· part in

the

proceedings ofithe Council.

(4) The

quorwnof. the

.

meeting of theCollllcil shall be one third

of the, total members of the.Council. The decisions .of themeeting may be taken

.

by simplemajorityof

those

present and voting. '

t

i

I

i j

I

i'

11

CHAPTER-UI

THE

mcuTIVE

COMMITtEE

14.

There

shall be an Executive

Committee for the

Council which shall consist

ofthefollowingmembers;namely:-

The

·Exec:atne Committee

(a) the

Cbamria:rfoftheCouncil-

(b) The

Vice-Chainnan ofthe

Council

(c) The

Member-Secretaryof theCouncil

(d) The

Director, University&

Higher Education : Chairman.

:Member

tMember

:

Member-Secretary (e)

Three oftheFive

academiciansof

:repme

who : Members are members of the Council

nominated

by

it

for aperiod oftwoyears by

rotation ·

15.

The

Executive Committee shall

have the

followingpowers

and performthe

following functioll$,namely:-

(a) It

shallbe

competent to

take decisions on behalf of

the

Council, subjecttotheconcurrence · ofthe

Councilin

all matters with

policy implicatiollS; Provided that in

urgent

citcumstances the

Executive Committeemay

take a aecision

subject to tatlfication

by

the

Council. In

the event that

such

decision is not.

rectified,

it

shall

be

deemed to have

been withheld. ·

(b) It

shall incur such

expensesas

are

necessary

to

fulfil-

the. objectivessetoutin thisAct and

catty out all

decisions taken

by

the Council;

(c) It·shall

present before the

Council

the

annual

academic

and financial audit reports

of

the CollDCilfor

its

approval; and

.

(d) It

shallhave suchother

pafms, functions and

duties as

may

be prescnoed.

16.

(1) .The

meetings of

the

Executive

Committee shall

be. convened

by

.

the

Member

secretaryon the

advice of

the

Chairman; ·

(2) Itshallmeetas often as

may be

necessary,

at such

time and

place and observe such

rules of

ptocedu:re as

may

be

provided

m the

rules providedthat

it.shall meet atleast oncein

three months. ()) Thequorumforthe

meeting of

the

Executive

Committee.

shall be at least two

third

·of

the

filled· up membership and

decisions may be

taken in the

meetingsby

simple majority of

those

present

and

voting. Powerod fbctio•s of the Etecative

·Committee

·

Meetings of

tile Executive Coqunittee

12

------------------

---------

Annual

Accoaats and Audit. FundsoUhe CounciL, Directions by the Governinent. ----

OJAPTER.-V,

FUNDS OFTHEcoUNCU.

18.

(1)

The funds

of the.Council shall include all sllIDSwhich may,Irom_fune to time

be

paid by

the Gove:rmnent and all

other :receipts including any1 sum,

from theCentral Government, the University

Grants Commission or anyother authority, institutionsor.person.

:

('f)TheGovernment may pay- tothe

Council

every :financial.yelll' such sums

as may be considered necessary for the functioning of

the Council and forthe discharge ofits responsibilities and duties.

(3)All.expenditure in

the Council u,id« or

for 1he

purposes

of this Act shall

be defrayed from out of the Fund

and any surplus@JnSining,. after

.

such ex.pen.di? basbeenmet, shall beinvested insuch

manner. as

may be prescribed.

.

.

19, (1) Theaccounts

of the Council

shall be maintainedinsuchmanner-and in

such.form asmay be prescribed;

(2) TheCouncil shall prepare anannual statement of

accountsin such form and inSlJCh manner as may be prescribed;

.

(3) TIie'1 of the C<,unci\ $ball beaudited OiU in a

year ?. such auditor asthe Governmentroay appoint.inthisbehalf;

(4) TheMember

SecretarY of theCouncil shall cause the annual

audit

report to be

printed and forward aprinted copy

thereof toeach member and shall

place suchreport before theCouncil for consideration atits next meeting;

(5) TheCouncil shall take appropriate action forthwith to remedy any defect

or irregularity that may be

pointedouti'n the audit report;_ CHAPTER-IV ··

DIRECTIONSBYTHEGOVERNMENT

17; On

the recolillilendation of theCouncil, orsuo-moto, the Government

fDfrJ dlrect IUlYUniversity, College orotlier Jnslitmions of

higher

edu<;atio,lin the

State with such. modificationasm.ayben?ssary to implement

the --.--?-- -- --

?

-in socir

-- ·as -rn•rbe sp¢clfi.d,tiJei,:in.

N .

anytbh>g contained inany .Jaw for thefune

being inforce, it shall be

obligatory onthe

part of theUniversity College or other institutions of

higher educationinthe

State toimplement the diteclions given by the Government

and to report theaction taken totheGovernment and the Council accordingly.. TIie Council sb/!11 review .from time to.time

tbe compliaooe by

1he universities, Colleges or other iostituµOns of Higher Education, ofthe

·

direction given by theGovernment \

1'

!

1

:i t

13

(§) The

accountsof theCouncilascertified by theauditor

together with the ·

audit

report along

with

the remarks of·

the Council

thereon shall be

.

forwarded totheGovernment within suchtimeas maybe

prescribed;

(7) The Gov? shall, as soon as maybe

afterthe

receipt of theannual accounts together with"tb.e, aucfitreport

cause thesametobe laid

before the

ManipUrl..egislative Assembly.

20.

(1)

The

.

Co'ilhcil

.

shall

preparefor

every

year a

report. ofitsactivities Annual

Rq,ort under thisActduring that yearana

su.J,mitthe

report totheGovernment.

(2) The

Government sba.J.l,as soon as maybeafter the

receipt .of a

report under sub-section

(I),

cause thesametobe laid

before

the

Maniput Legislative Assembly. CounciL

Staffoftbe

Central Act

No.-45 ofl8'0 Power tomake regulations. Memb«!n odstaff of the

Co111_1cifto be public

servuts. rrotedion ofacts done iil

good faith

(2)

Every rulemadeunderthis Actshall be

laid,as soonas may be after itis made,

beforethe

Manipur Legislative Assembly,

while itis in

session,

which may be

comprisedinone·sessionorintwoor moresuccessive sessions, and

if, CHAPTEQ...;Vl

MISCELLANEOUS

21.

·

No

suit, prosecution orother

legal proceedings

shall lie·

against

the Council or

any memberorofficeror

employees

ofthe

Council for

anything which is doneorintended tobe done in

good

faith in

pursuance

of the provisionsofthis Actor anyrulesor

regulationsmade

there under.

.

22.

'Ihe

Council may, with

prior approval of

the Government

appoint the

officers. and

staff

fromopenmarketor

bring such

officersand

staff, as it

deems necessaryfor the

discharge of itsfunctions under this Act The

terms and conditions

ef

service oftheofficers and

staff ofthe·Council shall besuch

as

may be

prescribed in the

regulations

to be framed

?Y the Council.

23. TheNodal

Department for

the.Council shall.bethe

Department of Higher &Technical

Education,

Governmentof

Manipur.

24. The

Chairman,

Vice-Chairman, Members,

Officers andStaff of .the

Council shall be

deemed,

wheri

acting or

purportingtoactin

pursuanceofany of

the

provisionsofthis Actor anyruleor

regulation ororder or direction

made or issued under

this Act shall bedeemed tobe

public

servants within the

meaning ofsection-21 oftheIndian Penal Code.

25.

(1)

The Council may, with

prior approval

of

the Government, make

regulations notinconsistent withthe

provisionsofthis Actfor

carryingoutall «

any of

the

provisions of

this

Act (2} Ew.ryreguJatioosmade

by theCouncil

underthis Act

shall, as soonas may be,

be laid before the

House of the

State

Legislature.

26.

(1) TheGM:mmcmmayby

notification

make rules either Power

ip.

make prospectivelyormrospedivdy, for

amying outallor anyofthe

provisions rules.

c,fthisAct.

14

before

th? expify of?

session

imm?ly foll9wingthesuccessive

sessj?qs

1

afofesaid,the

House

agrees in

making

modification

in the

rule.

or

tha{ the

IJl}e ·

should not be

made,

the role shall

thereafter

have

effect

only

in

such modified -?

---fnrm or be of no I effect,

as the case

may be,

so however that

sUC,h '

modification or ann ·

'...

..h?tl

he.

without

prejudice

fo the validitY of anythingpreviouslydoneundenthat

rule. ; I I

I. ,I 27.

{1)

I£ any difficulty arises in

giving etfect tothe

provisionsof

this Act, Power to

re,111pve the ·

Government may, by o_rder,as•occasion

may require, do

anything notdifficu? inconsistent witli ??visions of

t1µs Act wm?happears tothem to

.be necessary.Ol' ?xpedientforthe.

purposeof

removingthedifficufty; Provided :that nosuchpower shallbe?ised

after the

e:xpi:ryof; a periodoftwo

years from the

commencement of thisAct. ' . - . '

(2)' Every order

made

under

this sectionsha!Las soon

as

may'be

after it

is ?, be:laidbeforethe

Houseof theSta?

Legislature. I ! . - I . TH. KAMIN!

KUMAR

SINGH, "' Addl.

Secretary (Law), . Government of

Manipur. Printedat

the Directorate of

Printing &

Stationery, Governmentof

Manipur/305-C/29-10-2016. . _ ..... _ t

SECTIONS