Manipur act 007 of 1972 : The Manipur Secondary Education Act, 1972

Department
  • Education Department
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Short title. extent aad commence,. mcnt.

?Ca,iV?

,:;t?e-vt.+on :2.g.72., ?rti

putt.

/\-?No.

·1iii- m1f' c?ANIPutt·'

s'EcoNpARY enpCATION?1912 (/\S

jotroduced inthe

Legislative Asseml>lyof

Manip1.u:. J\t).., ?AG,.

to ii6diisb.

·a' Boattt1).f. ?Secondaty'lidu?atimft<> regulate, supervise

and dcwtlopqlm:;syltetnof·

Sect>ndaty, Educationin theState

of'Manipur; ·i-r

;.::;

?j:;_\'?":

·

It is

hereby

enacted

in the

TwentyJthfrd

Year of the

Re- puJJMf:,ff

\wd\a a,sfol}9.ws:-

..

?.-·!fa: ..-·(bi.Th.?·: ·.tf..·.Adt

qilybe ...called.

the.. Manipur

SecondaryEdu-ca

'L

Act/ f?72; ·· · · · :_ ···· ·

Admission of

Institu- tlens la other Statel and Admi- nistrations to the

pri- vileges of the Board. DotioitiODI

•,v· :?·'(!)1?'?Jr.fe??sto the.

whole of

Ma11ipur.

(3) Itshall come, intQ.for? 011suchdate astheState

Govern- menf m,ay; by

notification. inilie- Official.Gazette, .appoint.

,,(4)

,Fr-omthe

date onwhich this Actcomes. into

force, the ?aey

Education

l.loard·· <;>fAssam orCentral Board ofSecon- darY ·

-Education, NewDelhior anyother Board of

Secondary Edtic1.itfonorUpiversity ?ba}J

ceasetoexercise its

jurisdiction over the institutions .of

Secondary Education recognised by the

Govern- ment of

Manipur! '?vided thatthe

.

Secondary

Education.Boardof

Assamand Central Board

of

Secondary Edueation, Ne?

DelhL,shaU,

continue to have! the -same jurisdiction asnowexercised

by,

thelP,, over the

High/Higher

Secondary

Schools till suchetimeas the

State Government, by notificatie>n'.in theOfficial

Gaztte,mayappoint.

.

.,,,a.. ?Notwithstanding anything

contained insection 1,anyGo- ve,iiiffl,tJll..ofa.State orTerritory orAdministration

other than the G°"f!fttment of

Manipur mayapply tothe Board

for

being

admitted to.,;,?e privileges of

tli.e Board and the Board may, subject tosuch conditbm asitmaythink fitto

impose,

admit such

Stateor Territory or.i\dmini?tration tothe

privileges ofthe

Board. ?.tt13. f,Jn tit'lisAct,

unless

there is

anything

repugnant tothe subject orcontext:-

t?i "Bo.art\"

.

M.?ans t?e

Boa,;d of

Secondary

Ed.llc,atio.ales- tabhshed' u.nder this Act;.I ·

·;"•"),iii? ?

(b)

"Chairman"

meanstheChaitman of

the]Doard; t 0?

,\Wt':":''C9nfw1t4rQf'Eumination

..

mean1··•.the .. Officer• conduc:"

Jmg?minat1c,na,for

the·Boarch .,_1.._i:J 'tg'j .,;4f!?u?tion PeP,??ent",·.;means.Jll?

Deparim?11tof..?lv -?'"'·cation · of

Jhe

Government of

Mampur; flan/1w)

asst/mien

£3.33"- Manipufl,

454.1%.

fir/'42 'rzf'flii'é

':»";:. *f

2 T

I";

e THE' "MANIPUR"

"SECONDARY EDUCATION 3

$1ng

1972

(As introduced in theLegislative Assembly of

Manipnr. Arc

T

..

t mshaBoartfbfl :Secondaryr'h'dngationto'regulate, supervise and Preamble

deghgrthejsysmn of

Secondary

'EdnCati'on in the State

of'Manipur; '

.3

siege-.2

as

:.

'

if _

fl '

it is

hereby

enacted inthe

Twenty-third Year of the Re- nata?

India as

Inllnsvsw »

as"

3(

_ is'Act miy

be-ficalledi the

Manipur

Secondary

Edu- 511°" ml"

(avg;-

i'g- _,

.

r' a

,

exte tand

"

AOta lm' '7

V

"'"

if v' 7 i

'

'

_

'

ol-":19"

eat. '

(2)

'ifilii'nxgégnfé's

t5"?the.

Whole 76f Manipur-

7

(3)

I

Itshall corne,into__force onsuchdate as theState overn- ménti' may; by

notification inthe~flicial

Gazette,

appoint. Secondary

Education"

Board of

Assam r

Central

Board

of

sgcon. m

Education, NewDelhi r anyother

,

Board of

Secondary cation r

University

shali

ceasetoexercise its

jurisdiction over

"

the

institutions :of

Secondary Education

recognised by the

Govern- ent of

Manipur; 3"(4);: From the. date o which

this ct mes into

force,

the Provided that the

Secondary

Education:

Board: of

Assam and Central Board of

Secondary Education, New Delhigshall' continue

to have'the'rsame inrisdiction asnow

exercised

by,

themF over the High/Higher

Secondary

Schools till suchetie asthe

State

Government, by

tific tionsin theOflicial Gaztte, ay appoint. '

3 2 VNotiiithstanding

anything

contained in

section:1, any 60-

'Atglinission variant-of

:State or

Territoryvor' Ad inistration

other than the

3.3""; Gnaegnmentof

Manipur ayapply to the

Board for

being

admitted "he, States 7 tog-$1.39. spriviieges

of

the Board, and

the

Board ay, subject tosuch

and Admi- conditions asitaythink fit to

impose,

admit

such

State r

nistiations Territory r

Ad inistration to the

priVJleges of

the

Board. to e

pm- '5' '

, ,

.

Viloges of

.

'

,

the Board. snaia,«:'slnfsishis3fAct,'

unless

therep'is

anything

repugnant to the Definition:

subject rcontext:— (irl) "oard? eans h

Beard of

Secondary Edncatibnjles.' tablished'

under this Act; I mam; figfigm (b)

"Chairman" eanstheChairmanof

magnate; *

; 0'55 ' 4""

figfis'gpntmlter of:

Examination"

me'aniithen :Oflicer:

:conducf stingyenaminationsafor

the?Board3 »

=5;

.

jg:

"fa Sign'edpr 'nfi'énnatinn 'De artmnnn"

means

the;

DenartnemOrEdu; . %ation~

'

'

of

'

the

Government

of

Manipur; ' -

,

2

(e) ·,·Pond" means_the

.secondary Educa?n,

?r42:1,•• constittrted under this

Act;

.

.

.

< , ·

t,?, (f) ••Headmaster or

Headmistress" means the

head·•.. ot! • chiog

staff of a,_

Jijgb

?gher

Secondary SchQol bf whatever name he"

or· 'llle:•·.is

designated;·

<:

(g) ·

"High School" means a school or

de.PU'flllW

$f'sff

i'il:,. giving instruction .in

Secondary Eclucati00

,.aalst,1

IJ.lf'trl

· students for

Matriculation 'or

High Seho&F

LeaYiq Clljl.ficate

E11:aminaiion;

(h) "Higher

Secondary School" m·euns· a sch.crdt d!Jfe-'ment

of.

a

school

giving

instruction.in?nda1&1

-? and

preparing students for

Higlier·

-?1- ?-Leaving Certificate

Examination;

· (i)

•'Managing Committee"

means,a.Man!f,1Wtv-?..... of a

High School or a

Higher

Secondary School;

· (j}

"Primary Education?•

mearis:

education. ?· 'f? •·"Primary or

Junior Basic·

School 'or

its

equivalctit';

· · {Jr)

"Recognised" means

recognised

.by

the.:t?

'??"' purpose

of

admission to

the·_'privileg?self

tfte-

JJotHf' ··'; prior to

recognition

by.

the

Board, by

,.aw.·.established

by

Law in

India or

by an.r

B?atd

·

r?

· by

the

State·

Government;

.,

__ ;." {I)

"Regulation" means a

regulation made

by

.

the:

BQJfd unaer this

Act; Jnil

ttlille" merut$_ a

ruie'

lli?e 1,y- the

St*r

:;·G.,

......

this

Act; (n)

'.'Secondary Education••

means such

·educatibtt· a·rw??. signed to meet

the needs of

the

stage

which

..

foU?ws immediatelythe

stage

of

Primary P?tr-

···ll'Bd··,. ?ed!'S

immediatelythe

stage

of

Do9re1rorDip).om?,ect--ycontrolled

by any

Unn:.ersity e9tabJ?:iy. ·

Ja•••.1 ·

or

by a

Board constituted

by

GovemnNut:

·

..

for•

r,

· ·

· · ·

.. ·

• ·

· (of:

·?retary" means

Secrttary of

the

Board;

·

and (p)

.

?Noti1ic,at?..

.

llleans: a

?otiftcatio?,

,Puhl•eclrrtn,._ Officfa.l

Gazeffe:

.

.· ·

:

4.

(1)

.The

State

Governm?nt shall_. as

soon

u?•

.._ tbtcottnneneement

·

of

the_ A.ct

establisfted

by_·notilication.:,a,Joaifl forregulation, supervisien and

development of

Secondary· 'EaucaJioa inaccordance witill thC'

provisiao$ of this

A?. ·

•. (a)

·The: Board

.

shall, by

tlae

1lame/0t' the

.,..,.w:·? Education•.. be a

body

corporitte'?th,:perpetual?i11 CODbDoaal,.

ih?

have power. to

acquµ-e

and

.hol?,,pr?.,? ....,ftblo??ft&te.. to

-?r a?;v

?rqperw

?1?_.b?''"if;.JQ:::tfll"'.• Inco:rpo,a.

tion of

th• :loard.

2

(e)5

'"Pundi'

Secondary Education;

Boat-43m constituted under

this

Act;

'

5 ' i"

5

a) "Headmaster Or

Headmistress" eans

the mats»; ching

stafl'ofa High

'fi'fiigher Secondary Schoolwhatever name

he?dr"'shefis

designated:

'-'-'~' (g)

"High School" eansa

school r

am amgiving instruction in

Secondary Education m students for

Matriculation 'or

High

School'Lcavil'tC

- ficate

Examination;

7

_

'

.

(h) "Higher

Secondary

School"

eans a

smear ent g

a

school

giving

i str cti an

Secondha-and

preparing

students fer

HigherSecendnryLeaving Certificate

Examinatio

, " ' n; g

(i)

"Managing Committee" eansca

m m of a

High School r

a

Higher

Secondary

'S'Choo;

' (j)

"Primary Education" ans

cation Impacted.

in «9.4.:Primary

or

Junior Basié'

School "or

its

equivaléntftj"

' '

(k)

"Recognised" eans

recognised,

by the:;§qard? for

, .

purpose

of

admission to-

thefpflVilegcs

«15:15::ng prior

to

rccognition'by

the

Board, By;

_'Westablished by

Law in

India r

by any

Bifiaid'rcc

"

f _i

by'the State

Government;

' "

.

5

(1)

"Regulation" eans

a

regulation made

5

by the

Boga:*

under this

Act; 7'

(in) 'fRufe" ans

a.

in};

made by

the '5-

State; underrthis Act;

, v

'

' -

(11)

{Secondary Education" means such

(educatiia'n' arisflefisigned

to eet

the needs of

the

stage

which

followsimmediately

the

stage

of

Primary

FME

and

5 , cedes

immediately

the

stage

of

egree'or'BiplomaE"

5

controlled

by any

University

mblmiby'hifiiafi . r

by

a

Board

conStituted '

by;

Gofirnrfiimf'ifi (0)"

"secretary" eans

Secretary

of

the

Board '

5 an

Y

12):

ffNotification?

m ns 1;

notification;

ublifiedgiln,=:3h.»

(

Ofli'cial'Gazet'te.' '

"5

..

_

,

,_

44(1)

State

Government shall,

as

soon

asfmayr jFlag:

ah19°01'90" commencement" of

e

Act

established

"by

ndtficafiomfjfidnofig

g: mgr

the

regulation, supervision

and

development of

Secoh '

" '

,

'Bdhcan accordance with,

the

provisions

f

this

Act. dary

911 In ;,_

)The: Board

shall, by

the

namefigf

tug-gmwa

.—

9

seal;

shall'have power»

to

acquire and

ld."

~

. MmQ

value;

to

transfe 1'

any

gropertygheiqmyafii '5

Chairman. Wiilitiac:t and ':

to· :do ·

illf other thiiigsnecessary"fot tli? purpose, -6

wayiug

out its

duties and

functions,

and shall

by

the said name - ar:be sued. ?

:'?--·:_:{_-?

--? !> TheBoard shall •eonstsf ·'or·the

?fellowing members,

...

I

?1Qlllettf-1\fe111bers:

1iJ"'"Direttor

ofi!tiucation, Manipur

(ii) Additional

Director of

Education

(If any). g,?.- -of

?eiijth ;6ewii;;es&, (iv)

Directorof

Technical

Education

,(if

ereated), ,ti)

'Direettt()f;

industri?. · .,? .. w?,pf

AgciquJture. ::· MJ'; ?-'Of;

Research,

Manipur. (Tiii) Di?Qr. of

Education of the

Territories of

..

other

States ·

:; ·

·}

Etn

the

privileges

of

the,: 1

ltoaii:

. .

.

... -

.

·(ix)

.

Deans of

.

the

_p:a.c?tjes

.

of Arts

and

Science, Gauhati ?DiversifyrUniversity?ntre,

iMarur,ur. Members to ·1,e

DODiinMe41by ·

Govel'Dlllltllt One

,?r,

the

··'?t

of

Schools. ; i&(, 1141ldtna$ten

,and)two

Headmistresses .•

of

High

Schools and_

Higher .SecQn?ary Schools. O;e

?f-'the,dACipals,·

of

;µon,,t?Jmical

...

?PlJeges. :;°'10-:,ofitbe Dl}ll!ty•

D,ireGtors.of.Education

.,?ary?nt. ''One

'nominee ofihe Gau.hati University. On?.

nomineeof

the

Jawaharlal Nehru

University

Centre. /J;Vio,?•

of,!Iigh Schools .and

Higher

$?ndar.Y,$?hgpls s? •e?ed

rby

.the Executive

.Conm:u.ttee9L

the

All M? JAide4

tl:JiB]l.Stjiools Tea?e.t;S'

.A8.$0Qµ.tiQn1

.

Qne

"Prin?ipal

.of a

T?ers'

Training

College, ..;tiJOM'.uff4ad._,of a

,Polytechnic. Co-opted

MemJJers- 'tfhi·:Bdattf' slntJI

ffllVe ·power

to

eo-ef)t .. ;1not, ...

m? than ?

·'tWt>

..

i\lffltoers' "from. &mong ·?e ·-distmg?.ed®atinn? .

... ,

(???

S???shallbe·ap?itttedby

t???n(wiij!iaU 'ilio be an ex-officio

Member of

?he

Board. · m andtodohllki'other things necessary for

1155 purposes _

'

out its

duties and

functions,

and shall

by

the said namedenying

"gym53

11 (1) The

Board shall

consist'l'fir the

.gaf-'efiofing

members, mammalian z" 'fii"'Dneao'""r

offlucation; Manifiur ——

Chairman. (ii)

Additional

Directorof

Education

(If any). @11th of

fieclthsemm. A (iv)

Directorof

Technical

Education (if canted). It!)

"01mm of

Industries. f m;iD'ineCtor ofAgriculture , "7

DirectorofResearch,

Manipur. (mi)

Director of

Education of

the

Territories of

other

State: - 5' 11dargdmimsfranom

:adgn'tted to

the

privileges

of

the.7 ...

i

o

. (ix)

Deans ofthe

Faculties

f Arts and

Science,

Gauhati 3Elnwersrty/B11111111111ty

Centre, 'Manipur. , Members to

be

:nonilnnedsby

Government 7 OneoftheInspectcri of

Schools. ifigo Hadmasters and:t o Headmistresses of

High

Schools _

and

Higher

Secondary

Schools. one of the

Principals

f

monieehhicatl Colleges 191m ofithe

Deputy

irectors of Education

Department. Shenominee of

the Gauhati

University. _

One nominee

of

the

Jawaharlal

Nehru

University

Centre. affiWOWEBOfHigh Schools

and

Higher SecondarySchgols

* gamma-lender!

by

the Executive

Com ittee of

the ll Maegan:

Aided 1HighSchools

Teachers'

Associhtion, 7 Qne Principal f11

Teachers'

Training

College. a:fifieeaffl'exdmf a

Polytechnic. -_ Co-opted

Meinbers~ ' 'Tlfi 30311?

511111

hav power

to

eta-optn t ore

than we members

-fron_'1

amongth munguaheéadummnm The

SecEtary

shallbe'

appointed by the Qamnt'wh all filo (:11) an

ex-ofiicio

Member of

the

Board. {1.15

3

4

Publication ofnamesof tho mem- bers of the Board.

6. The names of persona nominated or

co-opJed

as.

members

of the

Board,

shall

.be

published.by q9tiJication

..

bY

Jbe

??teqo??

(i) ·

Nominated members shallhold

office for

a.

term of

three years from

the date of

the

notificatl<>n· published

under section 6and

the

termof

office of

.

co-opted

members shall

terminate on -

the same ?t,e as that

ohthe;nominated members:

.· ·-·

···

.

.,,.,

· ?rovided that theState

qpv?!'I\ment,?ay,by

?<>til}catjpn,inthe Official

Gazette,

extend the

term of the·offieeof

allsueh·memoers

J;,y a period not

exceeding on(i-y??r.

·.".· · (ii)

Notwithstanding the

.eipiry.of the·.-in,of

three y,ears specified in

clause

(i),t?e.t? of

om?_Qf,thcr

c,utgoing members

shall

be

deettied'to?xtend to-

tfie'"ciate 'on which the names

of

the.

µewly n(?mi11ated?I'$

aft[published under section 6.

.

· · -

-

. .

-_,

.... ,

8.

(1)

A person shall

11otbe eligible for nominatf?llor ·

cri-option

as a member

of

the Board or of

the

Committees .·

formed

b5'·

it, if

he/she-:-

(a) has been adjudged

by a

COllrt Of·

la\V•to:.

be of unsound mind;

(b) isanundischarged

insolvent;

(c) hasbeenconvicted by a

court oflaw

for an..offence

which is declared

by

the StafeGovemment'to

bean

offence

in- volving·

moral

tuttu,de,:ias ?tovidedta

??1rules.

(2)

.

'Iche ??her shallbe

iof?nn?dby

.the State

Government/Board that

his/her

'membershtp

ceases with 1mmed1ate

effect, (3}' All

disputes r?atibg tothe

eligibility

of:anytperson fot

nomi- nation or co-optioa,

shall

QC ref

erred. tothe

State

fi<>Y?ment whose decision onsuch

matters

shall befinal. ·

9

•.. (1)

A member

o_f!he Bo?rd,

other

t?at1?.Bx-officio

-m?mber may resign })is seat

by giving

notice thereofin

wr1tmg tothe

Chairman and

·

such member

shall be deemed to have

V1J9atedbis ·

seat from

the date of

acceptance ofhis

resignation by

the

C!flairman. Disqualifl- cation ·for membership. ltesignation of

members and casual vacancy, etc.

(2) TheState

Governmentmay,

b)'. 'notification,

remove any no- minated orco-opted

member :whoremains absent fromthree conseeu- tive meetings

of the Board without

t?eJ?ve

of the

Board. '

• -· '!c;_,·..,,..•

·.. '. ' t3) In

··?

·?veJilt Qf' c.?uak.:,¥Jcancy ?Jming . l?Y

resignat?on. ·,c.remov$l.death+orid.isqualifiga.W:?0..·,9f?-.wem?r sl,\Chy?ey shall .be

.

fill? .b.Y?':>i°?P?Ji.thecaae maybe?

m--?-!"'!ttper ptovided tusection-.,. ·········''

4

Publication ,

6. The names

of person: nominated

r

co-opfed

as

members

of :fienlfimf the

Board, Shall

publrshedby gogificatipn' by

,iéhG'SXt'ateGove :7 ,

\.' mgfthe 5 >>

_r

.

T f -r 0%",33 .7, Term

of

Oifieeyof'gggnbers. 1 mergers. '

-

(i) Noinated members shallhold

oflicefortermof years from

the date of

the

notifications. published

under section 6

and the termof

oflice of

co-opted

embers shall btgrgminate on; the 5am;

date-as

.thatdquthegnominated e :

'

,

Pr ided t the

State prernment,

may,

by

notification,

i the Oificial

Gazette,

extend the

term

bf'theeoflieeof

all's'uch'jmehtbers

by

a period not

exceeding onefiyeargg :-

. ,

,,

,3

(ii)

Notwithstanding the

.expiryjof an1m, ~of

three" years Specified in

clause

(01th:

termcf

omqe_9_fethe_outgoing embers

shall

be

deerfi'edigtoéextend" to

mes-amen which the names

of

the,

newly

nominated WIS

arcip'nblished under

section 6.77

., ,

y

_

_ 7

U

. .' 8.

(l)

Aperson

shall

noibe

eligiblegfor

nomination

or~

eo-optiou Emuahfi- s

member 'of theBoardorof the

Commit-tees formed by

it,anon

for

.

.

membership: film/She." y

. V.,y

1?? '

(a) hasbeen

adjudged

by a

court of

law:10:,'be of

unsound ind ; '

,

(b) is an

undischarged

insolvent; .

(c) hasbeen

convictedby a

court oflaw;£01:an;ofl'enCe

Which is

declared

by the State

Government

to

bean

ofi'ence in- vowing

moral

turgitudegias':provided-in

theirules.

(2)

'Ihemember all be

informed

by the

State dovernment/Board that

his/her

"'niefilbership

ceases ith immediate

effect, '

(3)

All

disputes relatihg

to

the

eligibility

ofanyipe'rsonfor nomi- nation r

ecuoptioni

shall

be

referred tothe

State

Gowrnment

Whose decision onsuch

matters'shall befinal., Resignation

.

9,

_

(1'

A ember

f t e

a ; t r

h n an

>En~oflicio

member ofmc bers

ay resign

his

seat

by

giving

notice

thereof

i

"Writing".

tothe

Chairman and casual

and

;suc11'

ember

shall be deemed to have

vacated

his seat from the 'my' etc'

dateof

acceptance

of his

resignation by

the

Chairman. ,

(2) The

State

Government ay,by

notification;

remove any110- eminated r

co-opted

memberZWhoremainsabSent'fromzthree consecu' tive meetings oftheBoard without

thegleave of

the Board. -

ta)

11111167931th

eta casual-statesmen ocqittaihehy resignation, mammal,»

Erica-"them:

disqualifieaymarnfa

member

such. vamcy

Shah'be filled

by nomiggtiotl

or

gq-quion» as

the case ay be. y .the

name:

"~prdti'aed'fin emitters; ~

·

(ll)

A!J.Ypef1011 µoJDi.!)-!l,t?d.C!f,C,O·•P,!? .19... filt.? .?s?l

vacancy ?d{'?flWe'f<)?!th&'m?ted !pomon'of

tf)'.?Jx?

{),

offieeofthe member in· whose

place heisnominatedor

co·oP.ted'. ·

·. 1-0.

(1)

.'ofdthary"meetings-The'Bo:ard shall meet

nQtJess

than ... ?a

.,,,but.!qurmonths

shall

not,interwne?oo-two

successive meetings. .... ·-- ·

·

·

.

(2)::-3:'SpeeialCimeetings ...... TJieCh.airman may,: at . any

time, andshall lif:0t!Bit{:fi1J&:f:at··t?!x?!fngro'p?°:b??tfo?!?::1:

more than

twenty-one days

of the

receipt

of

SlJCh

requisition,

calla ?I

.?eettiug of .the

?oard. ·

:'

· .• , .. -

...??:{?1¥-.0fle.gays\ .a?tiee;shalf?·...gi,venf?ordinary .meetings

of the 1loardandten

days

ll'Qtu.;e::for

speeial mt,ei1ogs, · 111.' (i) ? ;q'"Ql'Uln f« every ,ineetio&

of

tbeLBoard

shall be nine. q

(;(2)

.

Subject

te the

provisions

containedin sub..section

(i)

noact or

protceaings

of

the

Board shall

be invalid

merely by

reason.of the )r\\S?'1n'iC? ,flJ:?Y V??y ?g)be

membersof tbe

Board. ·

..

l?·

..

,.t\)

JheJoll9wiA& shall

be the

offi? Qf

the,Board:-

i_d);_t!ie.•Ql?irtt,aJ),

"'·::?

.

--' ?

.

...

,...

._. , ;,.

?, .- •' .(ii)

,thi,

Seqretacy,and { \i

,,,

:'. I'.:

·_-.·''.' ?-

--?-.

.

.•

_" ,_,?

(iii) the

ContiollerofExaminations ·

·(i) The·Boitla

may ap??infsuchoth?cofticel's anil

employees

as it considers necessary for the efficient

discharge

<>fits f

unc.tio?s under , Uli%t?J.)l.)bS1.J®. terJiDS:and

CW1ditions as

may bJ

d?ter.rninetf by',regula- .??,, ..,._ -

.

·,·

;

.

13.

Subj?t

_to tb?

ptQvisiq11&,0f this

A.ct

,?e pow?. IPl,d

duties tfie

.?oard .• shallbeJl.S,

J?ll<>»:?.:,namely-,t-- ·

(i) to

prescribe

coursesof

instruction for

High

Schoolsand

.

Jlig??I.

?CODQllfY .?hqQ,lS.

.

.

....

·

(ii) .•

io-?&nduct

..

?1:?mmatio?baso

.to:r!adtni??)?&'' ??llllT\atio9$;: cin'

kon.?iJ..\on;·y

?.that · · ·

.,

.r:fflay} 1,1;:

pmeribed by·

·re?lllt,.ogs,,

c?di?ates

who

have pursued the

prescribed. coursesofinstructionandalso JR ?t?? . ,.?u.cb, :?sc?w!Paey,,,.,:?i-® :q?piaai

-,;C!IQ.dida?es ..,?

. W1Y.--?.•.-r???tp?<1, b?

.

rg??Q\lt. Meetfnp of the Board Quorum:

Pr.cee

reason of

"8C8!1Cltt, Offlcers et the Board. Powersaiad duties of the Board.

(4)

Any person

nominated

o1:

co-epted

to filla

casualvacancy Wdinfib'fos'thernnexpiredportionofthetenn of

oflice ofthe ember'iwhose

place beIsnominated or

- pt ' 10.(1)'Oi'dinarymeetings:- The Board shall

eetnot

less than g ?! W.that{ourmunths

shall intervene between» twoSuccessive meetings.

(Zjev'SpeeialmeetmgsmThe

Chairmanay, tanyti e, andshall :03011the

re

qamsmon

made

by

not

less

than

onethird

of

the

members thea3oar' other thanthe

ex-oificio members

and ona date not ore

than

twenty-one days

of the

receipt

of

such

1equisition,

calla medal

teaching ofthe

Board -_

A35). Ema-one daysnotic shali be

given

for

ordinary

meetings

of theBoard and

ten

days

mousefior

special

meetings, -

z':

(1) m qhomm

for every meeting of theBorshallbenine. {2(2) Subject tothe provisions

containedin

sub-section

(i) oact r proceedings ofthe

Board shall beinvalid

merely by reason of the existence 12f any

vacancy

among

__the

membexsof

the

Board.

11)

the

Chaxrman, 'p

.

Z(ii) 1he

Secretaryand , 7

(iii) the

Contacllér of-

Ekammations '(27

TheBoard may appomt snob

othel'

nfiicers and

employees as it considers necessary for the eflicient

discharge

of

its

f ctions

under thisgAc; onsuoh

termsand condxtaons

as may be determined

y regula- am 2

—-1 13.Subject to the

provis1onsof this _Act the

powers, and

dutiesthe

Boardshall

be.

as

follows, namely 1—1-7

(i) to

prescribe

coursesof

instruction

for

High

Schools and nghex

Secondary §ohoogls, _

(ii) toconduct examinations

based

on such

courses, . (111)"

iadxnit to its

exammauont, on

oondxtion,onthat .i'my} be:pfeseribedby

regulations,

candidates who have pursued the

prescribed

coursesofinstruCt-ionandalso 10 take such

disciplinary action against

WEB!"

as

11111.;ny

be

mibmi

y

1531115319113,

~

Meetings

of the

Board Queen of the

Board. Powers and duties of the Board.

.

(i¥) ·1?

?? ·4Ud

t!eCOive

sUW1..seesr7e1,?•Yfl'lici''1••by

•ations.-

.

(v). ?o

_pul>??h,t.?e

results_ of

its

e.iuuninafio-....r :-?vi)· t

· ·

· to

institu_te.. .and award·.

si:boJue-.,11Plii•:Yetq. to

?are, '

l*ub.tish and

klect

·

:ttxt'

'boas..'.aaa::;a?,a.ll1fflfa'1''boeb, '

'

'

; (vii) r(viilj

(ix) to

lay·'cfown.conditions

oi:?l*.i(;a ofi4IIII

?.and

Higher

Secondary Schools,

.

(-¥) .to

r«.oaQisec

•ilfjglt

;?saadeBiglterJ9'Mftil'aij? and to.

,_withdraw ,suqll

1*'10t?, ·

·

·

(xi) to

take

such

thinks

fk :at&i•iastitutiens ,

?

,

11.r.eacl'ibed

4>y ,..gulaifions;

·

xii) to

adopt measures

for

study

and

eumination cl p? blems in

the field of

Secondary Education,

·

(xiii) to

advise

Government on

physical, moral.

and

social weJ.fare

of students of

recQpised

•intfflJft,;rlD4? Pf-.. ·ctibe

'roitditions of

?their'

re.skleilcorltlid.....

(xiv) ,to

fJtescriblt,ca?ary ?cations

of.,-eatt'hcrs'1nWfoa.nised

schools, -?) to:

r,tdScritJed .,

courses

·'of''

htsttuction

•..

fo

triidot=a,aduateTeachers

Training Inst1tutions .. and to

hold

examinaiioneon

such courses

and to

'l\\Vatd

certiffcatos,

(xvi) to

recognise

Under-gradthtte,.eachers 'TriiiiinaIIIStiJutiodi"and to

witlulr?,·fl'?ition.

· · · 'xvii) to

organise seminars and.

provide in senme

_.<*m Trai- tdag i,?ses,

· · ,iv.iii):,.,,t?.

.,!?i?

·?

rm>m,·.? .. }

MQF?-Dlprivate

individuals or

associations fo.r ,,

specific or

11&atpurposes, -

"'*">'':.'????=.,o??

appJ.ying:.for

recqgnition, ·(xx) toadvise

Governniettt ''1>tl

·?safidn \nd

,.< ..

me.ntpf,?,?.

.. ,

·.

,(i?i)'?-ffl:??Se;qoy???

,l'OMltilt. ,to

bY,HIDaitetf? fhe '··

'-::pr?lQ.DS

4f::?J\et,'.oft.r.._rru»r 6-nunent may····-?nsutr,

t1ie"lloar4. ·

'?·:..?? ..

?ti?

of

?eir ·

service, ··· ·

glitxt'gth demand and

receive-sues Mifllmm:

.

I (v)_

to _puhlish.t_he

s lts of

its

examinetion,

'

.

7

"Licviymag; Wm mi gmmtions,

.

», (vii)

to

.Vinstitutefiand

award

whomamrm Mi). to

Marc,

truism.

and

select

mums-I . mehfafiwfiboeks/

" '

,

> - (ix to

layidown' conditions

706%a,

inflict!

f"

H

m10

)

and

Higher

Secondary

Schools,

0:

term 'seraifigh'ém an aHigher3W ,

'_

)

and

tosyvithdraw :such

recognition,

- - '

'

~

(xi) to take

such

disciplinary action

as

it

thinks

fitflfiiminstitutions

;

asgmscrihed

by

éseg'nldioes;

f

xii) to

adopt

easures

for

study

and

examination of. pro- blems in

the field of

Secondary Education,

'

(xiii) to

advise

Government on

physical, moral 311.53%!

ml.fare ofstudentsof

recognised

thigmiz : 0

prep.~ '

scribe

conditions

or

"their"yresrdeigfnceemd,

* "

(xiv), site

916m:

finenessary

Marxism

'oftreséhersminm nised

schools, {Xv} :to'prescflbed courses

"of

instruction in

Urider'igraduate Teachers

Training

Instrtutions-

and to

hold

"examinationson

such courses

and

to

"award

certificates, (XVi) to

recognise

Under-graduateé'l'éé'éheris"Twins

institution?and

t0

Withdfgwdml ,

, .

fxvii) to

organise seminars

and, provide

msmrg

Trai- -

fling-2mm"'ses,

' '

' ' _»

,Xvfiygtofgegigg gents fro

W 2*mm,1

.

1 '13private

individuals

r

associations for

specific

wpurposes, '1

iérliar)u'~to'¥i§afltfor5

fregensgrmm'tne mm:

gen?

g

1 the

conditione'fiffi'ecogfiised ifistitlitions or

of "in ' ,

apglyinge forlrecognifion, , _:,

,

'42: \ ~r

,,

L'V(xx') toadvise

Government-iron amy',

mom'and

develop- ,_

,hmeffit49fijBMficny 1

j g '

inflmtqzadyiseGovemgent remiss

to

"3 r

the p'rdmsfgnsofthismActonM '

ytheé

mt

y I"'€6nsuft:the"Boa-rd,

_

,

(*?"), J(? il}sti?te .bY, regu.J.atio?"for th?

bene?? of

i?

offi.cers ·

' · ·

-altiotlfne?\,y? such. as

pension,

jJl'lltuity

and. pro- vtil}fnt1f1lffllJ,,asjtmaydeemfitin

such· manner; .apd ..._...:z. ·ach

?ions· as··may be

prescribed by

re- auiatiOlll, .?

?,4eLwte_ ,:e.a,y?ofr it&?ers to

,any, CODllliittee cans- -

·.

',.-.,.,g-?thia,-,AO.t.

. . .

.

€av} to

:administer the

Secondary .

Educationlioard Fund, i(tllvft'"' _tt,,?,9'-lt'ch.i:ue:,and

h?di.an:y p?rDffA'atit! or·im- ·

·

>JRvattlli?·?a,

?omo

v??d1ln

•it,u.d'•to. dispose- of--. otJ

any --.of

·t?«c: pt'0f>OAY,

.niovable

beloD8tng to

it,

and!.:?

.111Nr,ct.(jal.:

.o,tfetb,,actt

ilio'i4ental .

or

appertaining

tbeft,;.,i Jo; and ..,.. to-<(t()(,. ansuchaicts7am

things as:

maybe

·nee?,

cmryi

out:.

die

pu?--0f·

th·

AQt. · · _

J11t

Notwithstanding anything

containedin

this Act:

Powers u1 the. State Govern- ment.

'0) .ne

:Stltle?-sball

have,the.1-ig_htto add?

·tbe- 8-At'-'witti"reMeftce to

a?ything

conductedor

done·by tile? Mftl· te

eommumnt&·Jls--view,F?on,-any,

matter- with which theBoard is

concerned. ·

.

··ro 'Th'e·Bb:ltd sfJ'.a1fref)ott

f

Statc::Gov?totneut

SJ.lP!\aAticiu.. if

an,,

as it proposes totakeothas

taken

upon

the ?oa ·

ol,;dze ffitae '1ovemment;

(l) ?S.-,QMe?,:;1ftlay.

aitm- ??._OJt_ with :the Board

issue

such

directions consistent with

the

provisions er

i:Cllif,iJ?? as- it

:.rolay

thiot:

fit,;

and:.·

the ·

Board sllall comply withsuchdirections. .. , :.6'}r1 ••

,:Sfate

a., ... JMJl.t ';

ma:ic, .?

QIMl! '.in?;

writm& speci-

. · ·

f,mg

:tttieqmasmx thcreotr,

:rausp&tmlnthe. ,eJilcutie>lll .:ofaq,

:.

resolution or order ofthe

Board,

an4-pNhibil tilt;._.,:, of an

act ,qrdered,

to

l>?

j

J?e.

J3s:,ard?. if the State

Govettt1ttent·?o?1n101r?at'neR· reselutioo,

order or act is In excess of .,tho 1,lQtWAl'IY:? u-pqn

the .Joard by or

UJ1QCf.,,Uu!r)? -- ----- '(!) ·neState G?''lftY;

af'ter,eetl8Uttftfionwiththe .-..m1pmcl ;,:arm·t1110N}1t;t11111nber?:?tin'o3nce as ,,,. JJIH'@?r

9(

tb?.?ard.

is.

rif.psi??f'1 ? be.

dekimcotal /ciCc,,JQ:

•. ??t•st·

.

.Qf

·'th?

·Jfua '. ·

.

_. ·

4,J_qtiti

..

?.c'snnt.?lJa·c;id··· ?J.,?.Jl ·?.::'·i··t

..

1rf?9??Ji.·

..

{.,¥d.?L?-- ·? ·1 ?:5tit!r

.

,QU',,>l?'fo\ti

J1Y::t???7$/1r t

:1

?e.

?u?''\?'1::

hard!'UDd.

7

Cl.lstody ud investment of the- Se- condary

Education BoardFuad,

8

16.

.

J\Jl Ill?Aiifat

th?

- credit'of

tM Fuiicl -

shaft, ,.1,o;kept'in·: the · Gq:vemment

Tre!\Sury

or

the

Stale

?pk

:of

Inclitll'c<>t:,Jthe· ManipurState

Co-operative

Bank

Ltd.,'.

as

UleBoard 1ll{ly

®letoime. Application 17.

Subject

to

the

provisions

of ibis

Act/?· thl

fun,tf shat¥?of

th,

Fund.

applicable only

to the

payment

of

the .

cbilrges-ancl'-ex.penses ·

incidental - to

matters

?pec?ed

ill

this

Act. Audit of the Ac- counts of the Board. Powers and duties

of the

Chair• man.

Poftl'Sand duties of the

S.C,..

tary. Poweraand duties of other

officers Commi- \ttes of 6?.

-: 18.

T.lw, ac?ounts of

the

Board· shall.be

a,u.dilett}oP}y;b)f1SU.Ch ?Y ?

ma.y .be:

.specified by the

State,

Govemment;.v$.!ld a

copy ofr#ie .audited accounts

shall be

submited by

the

Borad to the

State GQ.vemmt"nt'?:such date each

year

asthe

SJate

Governmentr.oay specify,

19.

_

{l) It

shall bethe

duty

of

the Chairman to see that ftlo

prQvj_.ons

of

this

.Act .and the

regulation

made under

it /7.&Je faithfully observed, ,nd

t?· decisions -, of

the-

Board_

are

d.uly imple- mented and he shall

have all powers

necessary

f?r

this

purpose.

(2) The

Ohairman shall have power to

convene of

the

Board.

(3) Whenany

emergency ari$iog

out of

administrative

?siness ofijie ?,l'eqµireJ?

in:the

ppinion

oftb?1C::h,ajQJian, that imni-ediate actieq sJ}ould be

t•en,

the

Chairman

_Sb!llJ

take·

.such

action as be d? ,necessaryand-

'reporJ this aotioQ

to

the

J3Q4rd. aJ its

next meeting.

,

_

(4) Jhe

Cb,irman

shall exercisesuch

other powers.

as

Jl\ay

be PRSCiribed'by

the

regulations1

·

·

-

20. The Secretary

of

the Bo8'rtl

· -

shaH ·

be

,the

Brincli,at

Admini strative

Officer,

and

sbaU,

subject

to

tl)e

co.t!trol

<>( the, Chafrman, perform such

dutfes

as

ma,

be·

presctil7ed' by

---r??tatiolis,-' -· ..

?· -

21. 0tlier·officerswill have·

such powers and'lduties .as

m?y be prescribed

by regulations. --?·

ft:) -

Tn,e· Bo'l'l'd

shal].

for

th!'

purprise

-?:

carryi_ng,_?

_its duties and

functions

imposed

under

.this

Act

appoint

the

followmg conuilittees;

n?ety• :?

-· - .

'

(i) · ·

Curricu-b.iQJ. and.

Sy.H?--_Collltri??- (it)i lm:inmation"Conmtlttee,

(iii) Physical Educatioti

Committee; (jv)

Qiris'

Ed.U<:atjp,1'}Co?? and_. (vl'

such·

ofber eoinmatees··as ·maybe:: founit necessary, <2) lf?erysuch

coiiiiiiittc;o-?!lli ·.;c0onsisto()uq1i·_m.em? of the

Boardandofsuch

other persons

as

the

Board may ?:pp<>.Jllt. ?J??;"??l?,:?,I'??" ·''.?

lh•

JQ.Ombcrs

appomted

fo,1J. - 9:355:513d 315; Allmoneysat thecrediiiefthe

Fungi.shailgg;b¢xcpt'ifitifig* 0mm sg. overn ent

Treasury

of

"I?

31233;? Bank-pf Indiass'prathe:

Manipur oondary State

CO-Operativ

eV'Bank'

Ltd.,has the>Board my determine. Education,

_

7,3,;

51a:BoardFund.

:

-

3

Application '17.

Sirbject

to

the

provisions

of

this AEtj'i-thegfnnd

shangzhe0""

Eund-

applicable only'to

the

payment

of

the

:ch'arges—a'nd'vexpense's'

incidental _

to

atters

specified in;this-Act.

,

~,

i ,1; 3 Audit of

,18.-

The: accounts

f

the

Board 'shallzbe'.

auditewfiniy:

bye-anal:the Ac}

agmcy as may

'befrspecified; by the

'rStaterGovernmentt".>endcopy frigging

oféthe audited

accounts shall: be

submited'by

the-Boredto:the

State _

'

quemment'by:such date each

ye'ar'as the

State

'Gnvernment-may specify.» Powers and

19.

.(1)

It

shall

be the

duty

of

the

Chairman to see that gigging _

mggggvggionsof this Act and the

reyrlation

niade under itwere an. faithfully observed,

and

the decisions—mi: the

Beardgate duly imple-

.

mented and he

shall

have

all powers

necessary

for

this r .

(2) The

Chairman

shallv'have

power, to convene of the

Board.

(3) hen

any e ergency

arising outof

administrative

business '

ofgthe Baaedrequiregstiin'the opinion f_the;Chairman.-

that

immediate action shlbe

taken, the'Chairman

shall takexsuchraction

as he deems-necessary and

report this action to

the

Board at its xt meeting. ,'

,3 ( ),

The

hair

shall

exercise

such

other

powersasvmay

be, prescribéd'by the

regulations;~,. 3 :_ ,

3

duties

'3'?

20. The Secretary

of

the Board shall be

treatment

Ad ini the

Sec»- stratiVe

.Ofiicer,

and

shall,

subject to the

control

of

the, Chairman, tary.

perfbrm'

such

duties

as

may

be

preser'ibed'b'y

'tgfifiigfisi 1'ngan 21.'

Ctlieroifichrswillhive suchpowers anda'dutiesasaybe. ofigmgfl

prescribed by

regulations. :

'

-

'

3,

2

1, _ _

,

Co mi'

322:

(12)"

he Bofid

shall,'

for

the'wrpris'e

lefticarryingxdifl

its '

mm ees,

away-:4",

3

(i)3"'¢iirrieuh1ni_:- and

Syll'fibni' ,CQmmm; » (it);

Exam" "'fi'ia'tiofiieémm'kit'} tee, 3:.

(iii) Physical

Education

committee; (iv)

VGirls'

Educatiang

Committee,

3* g

,

(V)E

such'

other

Committees? s

may efound

ecessary.

(2) may m

emmuee

manure

members of the

Boardandofsuch

other persons as

the

Board

maygapnoint. _

.

r 3

. . ,

. .

,

3 i m 0'

duties

amt functiens'

imposed

underlthis

Act

appoint

'the'

following _, " )very such

Commttreexceptthcfixammafib

<3 nfi3c'o-6pt persons'

to'"be.)'_ members

to;

the

extent}?

one

I." the

members

appointed to

it; Ae

7'

Pewer of Board .. makcregU· lations. .,,t- ..

'(JJ)1 Mem?"S·of'Such_

Ccom.mittees shall bold:

office, fofsuch'time ?-.?

.·tnaYd?etmill?:. __ .

. __.., t

? •.

{5}.

'So.bject

to

:the

.prov1stons.

of this

Act· and

t?e. f\l?

ma4e 61&eimdcr thedutiesand

functions of the €mmn1ttees; :shall

be

:

?,?,=c1

"?r ?;?u!ation?. ::ri-.?23. ? :AU·matters, relating totheexerciseofpe>wers co1,1ferr.e

. ti£

t:JJoard

,by

this

'Act which are by regylations . delegate<,\ toa?

c.OIOlktee·c·,•:appointed •·under

section22

?h!lll stand .r?ferrc;4 to tlft

?iltte and..theBoard before exercJSln& a? Powers ,.all

,.._ .-""consider the.

report .or.recommendatiOD of the ,ootll-

lillljiw'

09tilh ·,respect to ·tbe ·

matter in

question. ··

'- ·

/ t--1.At ?ff?

JJ?ardmaymake

J€lgulations for0'.the purpost, of ?ianyu,a:q._ -??.

provisions of this Apt. ·

'

??}_

_

(2)' In

_

particular andwithout

prejudice to

.

the

gcooraiity

of -'1lkFforegoing ?rs, theBoardmaymake ·

regulations

,

providing W all oi'any -of the following

matters, namely.- ?,

(a)

the. eonstlfutitUl,?owers a?d

dutiesof

Committees

app?il:\ted under Section

22,

·

·

(b)

coursesof

study

"to belaid down fordifferent examinations, ?.(c}:.

marks

required for

pa.<1singinanysubject and the

e?- ?--?'"

_

JlJ a

whole,

and

for credit

and distinction..in..a.i»' Su,v?t,

·(cl) qualifications.

appointment andremuneration of

examiners, paper-setters and

others,

(e) conducting

examinations and

publishing the

results;

.JO

, ???ify ???1?.it?on of

High

Scho?Js and

'1igher '·

??·:::ru::,?111:1:r ::tt?ndida.t,es shall be

admit!?dtothe

..

,., ... ,<

.

..

t

.•.. > ,.•

(h) disciplinary ·:inea.sures for

aalpractices inexaminati?ns.

"(i)

fixing of feesand

charges in

respect of

examinations,

(j) provident

fund,

ete., for thebenefit of the

employees

of the

Board,

(k) rateoftravelling and

daily allowances tothe non-official meuibers oftheBoardorCommittees,

O)

delegation of

powers or

assignment of

functions toCommittees fortlled

under this Act, (1D) all

matters which,by this

Act,

aretoor

may be

provided for

by regulation 1 ·

·

-

Provided thatall

regulations,

alterations and revocations

theteo{. ahall be

subject to

approval

by

the

State Government and

published

.

ill

Sho Ofticial Gazette •. ;9

(712-19,

M'er'nbefi ofsuch

Committees shall hold

oflioe-

for such

time WWmay det r ine 1.

"m

(5)

Shbjedt tothe

provisions of this Act

and h

rules ade thunder thedutiesandfunctions of the

committeesshall

be

1

wby

regulations.

2 Ah matters

relating tthe

exercise

of powers conferredupqn -'eland

":by this ctwhich re

by regulations delegated t any appointed

under section 2 s a stand

referred to

"Water: and theBoard before

exercising suchpoers shall

"is and consider the

report rrecommendation of

the

com- '03?with:respeet tthe atter in

question.

7

j - '24,(l)The

Board ay make

regulations forthe

purpose

of mbut the

provisions of

this

ct

".3

(2)

I

pai'hcular

and without

prejudice to the

generality

of Meieregoing

powers, the Board ayake

regulations

providing h' an or

any

of- the

following

matters, namely..— ( )tconstitution, po ers andduties of

committees

appointed under Section

22

(b)

courses of

study to

belaid

down for different

examinations, (Q1113marks required for passing inany

subject and the

examine. tilgr as a

whole,

and

for

credit and

distinction

in any

,

s

ject, '(d) qualifications. appointment andreunerationofexa '

paper-setters and

others, incl-S, (e)

conducting

examinationsand

publishing the

results, k

rm

conditions of

recognitionof

High

Schools

and

Higher" '

' Secondaiy

Schools,21421.3

X

m eond1trons

under which candidates

shall be

admitted

to the We

examinations of

the

Board, _,

v

1

(h)

"(1) fixing of feesand

charges in

respect

of

examinations,

(j) provident

fund, tc. for thebenefit ofthe the

d '0 ployees

of '

) rateof

travelling and

daily

allowances tothe - fli(k members oftheBoard r

Committees, non 0

cm

(1) delegatiOn of

powers r

assignment

of

functions

to Committees rmed

under this Act, :ll

atters which,by this

Act, are to rbe '7") for

by regulation:

y provided WWr"; fig" sated-bribe Baud to

Commit???

Power 1:0! Board to ake regu- latiods. '

Provided thatall

regulations,

alterations and revocations

thereof v.

V

_ shall be

subject to

approval

by

the State

Government

and

published in

the

Oficial

Gazette.

v.tm, of Jl(>Wer1 till the re-con .. titution

or

..

Board. '!2('AIJ

rules under this

Sectio?k?

.Mt?z?

tltoMantpur Legislative

Assembly

as soon· as

posst&fe

- ·

er

they IJ'I ·??•f:dHl?J.?aj!·

be

s?,1 iq:)

s•r?--thflf)Le&f_. lative

Assembly may make

du.fiU:1?hor1??onvf?n., -,

we to laid

,

or. the

Session

im11.1?ia??lf f?.Uq?na. :::er t,. out ?=?:;?el»3Jtr(?i;Gj??me?t·...m11x.,111,ak?.ryl?s.. f?t

fl'rlYfDI wroment to makeNlea. é310

nosed to

,

sass-assessoard shauzrumiehsoesam

ewesm. m, "ugh

I":

return:

and

statements and such

other

Manse-"Wig" 333.", etc..

summer

the

,coW'Of

the

Board gas

the

StatsflsvmmtotheState

Wfiimufifi-

'

.

7

,

' ' '

.

' Government. ' -

Sue ': ¥

3

~

26.

If

in the

opinion

of

the

State

Government,

the

Bonds" ' __ _

-,

shimfitslifieompemce

to

penformw or};po'1%sishntlysz;

and; m m2

yéfi'itfié

gefi'ormojnce'fiofith'esduties

imposed;

«custom-{or

M*M

3,,

WWs'fiéSnféfi-'él

upon,

itiuby

m

WerimhsAm2wthqu&

' ' 30ml?

Wtashallifo'smulasexéiaawsitmg

spemfieemhaagesagmmifim Vinliiresfiéet 0t?

tHosemastess

emd'A/shauooeward

31%);de to

the

Board with

(floatation;

tossubmifianyeixommeaqt'nr'm in

xssgget

thereof to

thesswesqmggesn

swéthiassn vetted»may" "

specified in

'tlfi's'fi'ehalfs

A or

W-_,;'j¢ons1 o of

fifecomments or

explanations

er

theBmi'dfthe'"

Stiff:

.

' , tif

wimm figébyénotifieafion _snm'rsedea1the-

Magoo: tl'gpgfiegmmtezsthmlfioard

:in

acoordafice

with:

the mwmwfzm5

and

in every

suehjmsee-'thesmte

Govemmenmshall,

flagsoénmefl' :bekla .

bcfore.the_5tate Le

islatqre,§g;opy

'

05111?

said

notification «stands-with

the "statement bf the"

reason'sfiwhmhhleflo

*mhffikcon-stitution.

,

N" ':

3'9

5

W

9'

21,

Until the

.Board is

.reconstitnted

'after

sup

,

'ssiow'ondel '

mega. seemee the

jeans"

afig sRové'glj

er

seesssdéwisheggeé "flametimtion

of

'Cé'ti'd

Eier'cisedélihfi

and

thet'fil'dper'ty

of'the"Bo'ardosli'§lvaé§t

in

Such'- person or

authority

as

the State

Government may

3W

by

notifie'i Power of

28.

(1.)"

T9?

,Statesfiqv

Minest- e

\smfikscvrfil,

for ,r yinsState

69-

out

thei"'pu"'rp"oses'

ofgthis'

Refit?

' 'x '

'

Q51

"3

Ff:

' "

Wm '*

"(2)""All

'r'u1es under this

sectiongsslagtl

ghfismfiu

seeMampur Legislative

Assembly

as

soon' as

.poss.

Ie

'

e?

they 1:9:

\

"rfPWéélflzhf lfl'

bewsubseot,,

{$221811t

.WEL

11!

its!» fine

Assembly ay ake

anywsheaSeqoons-lam

ggy

1'"so

lald'osfihe

p

Session

:Vimrpegiatgy

follogqing. .

SECTIONS