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

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>ly^of

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

to ii6diisb.

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

and dcwtlopqlm:;syltetn^of·

Sect>ndaty, Education^{in the}State

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

Seconda^ryEdu-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??s^{to the.}

whole ^of

Ma11ipur.

(3) ^Itshall come, intQ.for? ^{011suchdate asthe}State

Govern- menf m,ay; by

notification. ⁱⁿilie- Official^.Gazette, .appoint.

,,(4)

,Fr-om^the

date ^onwhich ^{this Act}comes. into

force, ^the ?aey

Education

l.loard^{·· <;>f}Assam ^orCentral Board ^ofSecon- darY ^·

-Education, ^NewDelhi^{or any}other Board of

Secondary Edtic1.itfon^orUpiversity ?ba}J

cease^toexercise ^its

jurisdiction ^over the institutions .of

Secondary Education recognised by ^the

Govern- ment of

Manipur! '?vided that^the

.

Secondary

Education^.Board^of

Assam^and Central Board

of

Secondary Edueation, Ne?

DelhL,shaU,

continue to have! the -same jurisdiction ^asnowexercised

by,

thelP,, ^over the

High/Higher

Secondary

Schools ^{till such}etime^as the

State Government, by notificatie>n'^{.in the}Official

Gaztte,^mayappoint^.

.

.,,,a.. ?Notwithstanding anything

contained ⁱⁿsection ^1,anyGo- ve,iiiffl,tJll..of^a.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

State^or Territory ^or.i\dmini?tration ^tothe

privileges ^ofthe

Board. ?.tt13. f,Jn tit'lis^Act,

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"

means^theChaitman of

the]Doard; t 0?

,\Wt':":''C9nfw1t4r^Qf'Eumination

..

mean1··•.the .. Officer• conduc:"

Jmg?minat1c,na,for

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

Deparim?11t^of..?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 the}Legislative 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 the}State overn- ménti' may; by

notification ^inthe~flicial

Gazette,

appoint. Secondary

Education"

Board ^of

Assam r

Central

Board

of

sgcon. m

Education, ^NewDelhi ^{r any}other

,

Board of

Secondary cation ^r

University

shali

cease^toexercise 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" ^eanstheChairman^of

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 immediately^the

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. ?

:'?--·:_:{_-?

--? ^{!> The}Board 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)

Director^of

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?.

nominee^of

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

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 shall^hold

office ^for

a.

term of

three years from

the date of

the

notificatl<>n· published

under section ⁶and

the

term^of

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·offiee^of

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

be^an

offence

in- volving·

moral

tuttu,de,:ias ?tovidedta

??1rules.

(2)

.

'Iche ??her shall^be

iof?nn?d^by

.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

Government^may,

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.the^{caae 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 merger^{s. '}

-

(i) ^Noinated members shall^hold

oflice^fortermof 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'theeofliee^of

all's'uch'jmehtbers

by

a period ^not

exceeding onefiyeargg ^:-

. ^,

,,

,3

(ii)

Notwithstanding ^the

.expiryjof ^{an1m, ~of}

three" years Specified ⁱⁿ

clause

(01th:

term^cf

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 the}Board^{orof 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

convicted^{by a}

court of^law;£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?

{),

offiee^ofthe member in· whose

place ^heisnominated^or

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??tf^o?!?::1:

more than

twenty-one days

of the

receipt

of

SlJCh

requisition,

call^a ?I

.?eettiug ^{of .the}

?oard. ·

:'

· .• ^{, ..} -

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

of the 1loard^andten

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

contained^{in sub}..section

(i)

no^act or

protceaings

of

the

Board shall

be invalid

merely by

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

members^{of 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

Contioller^ofExaminations ·

·(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 .• shall^beJl.S,

J?ll<>»:?.:,namely-,t-- ^·

(i) ^to

prescribe

courses^of

instruction ^for

High

Schools^and

.

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. courses^ofinstruction^andalso 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 fill^a

casualvacancy Wdinfib'fos'thernnexpiredportion^ofthetenn ^of

oflice ^ofthe ember'ⁱwhose

place ^beIsnominated ^or

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

eet^not

less ^than g ?! ^W.that{ourmunths

shall intervene between» ^twoSuccessive meetings.

(Zjev'SpeeialmeetmgsmThe

Chairman^{ay, tany}ti e, ^andshall :03011^the

re

qamsmon

made

by

not

less

than

onethird

of

the

members thea3oar' other than^the

ex-oificio members

and ^{ona date not} ore

than

twenty-one days

of the

receipt

of

such

1equisition,

call^a medal

teaching ^ofthe

Board -_

A35). Ema-one daysnotic shali be

given

for

ordinary

meetings

of theBoard and

ten

days

mouse^fior

special

meetings, -

z':

(1) m qhomm

for every meeting ^{of theBor}shall^benine. {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

Secretary^{and , 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

terms^and condxtaons

as may be determined

y regula- am ²

—-1 13.Subject ^{to the}

provis1ons^{of this _Act the}

powers, and

dutiesthe

Boardshall

be.

as

follows, namely 1—1-7

(i) ^to

prescribe

courses^of

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:pfeseribed^by

regulations,

candidates ^{who have} pursued ^the

prescribed

courses^ofinstruCt-ion^andalso 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 ,

'_

W»

)

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 ^ofstudents^of

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,,as^jtmay^deemfitin

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()(,. ^ansuchaicts7^am

things ^as:

may^be

·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_ht^{to add?}

·tbe- 8-At'-'witti"reMeftce ^to

a?ything

conducted^or

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 ^totakeot^has

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,eetl8Uttftfion^withthe .-..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?Aiif^at

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

as^the

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? ,necessary^and-

'reporJ this aotioQ

to

the

J3Q4rd. aJ its

next meeting.

,

_

(4) ^Jhe

Cb,irman

shall exercise^such

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

Board^andofsuch

other persons

as

the

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

lh•

JQ.Ombcrs

appomted

fo,^{1J. -} 9:355:513d ^{315; All}moneysat thecrediiief^the

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".>end^copy frigging

oféthe audited

accounts shall: ^be

submited'by

the-Bored^to: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 ^_

mggggvggions^{of 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.'

Ctlieroifichrs^{willhive such}powers anda'dutiesas^aybe. 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

Board^andofsuch

other persons ^as

the

Board

maygapnoint. _

.

r 3

. . ,

. .

,

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 ^theduties^and

functions of the €mmn1ttees; :shall

be

:

?,?,=c1

"?r ?;?u!ation?. ::ri-.?23. ^{? :AU·}matters, relating ^totheexercise^ofpe>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?ard^maymake

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

provisions ^{of this Apt.} ·

'

??}_

_

(2)' ^In

_

particular ^andwithout

prejudice ^to

.

the

gcooraiity

of -'1lkFforegoing ?rs, ^theBoard^maymake ·

regulations

,

providing W all ^oi'any -of the following

matters, namely.- ?,

(a)

the. eonstlfutitUl,?owers a?d

duties^of

Committees

app?il:\ted under Section

22,

·

·

(b)

courses^of

study

"to ^{belaid down for}different examinations, ?.(c}:.

marks

required ^for

pa.<1sing^inanysubject ^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!?dto^the

..

,., ... ,<

.

..

t

.•.. > ,.•

(h) disciplinary ·:inea.sures ^for

aalpractices ⁱⁿexaminati?ns.

"(i)

fixing ^{of feesand}

charges ⁱⁿ

respect of

examinations,

(j) provident

fund,

ete., ^{for the}benefit of the

employees

of the

Board,

(k) ^rateoftravelling ^and

daily allowances ^tothe non-official meuibers ^oftheBoard^orCommittees,

O)

delegation ^of

powers ^or

assignment of

functions ^toCommittees fortlled

under ^{this Act,} (1D) ^all

matters which,^by this

Act,

are^toor

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 of^such

Committees shall hold

oflioe-

for such

time WW^may det r ine ^1.

"m

(5)

Shbjedt ^tothe

provisions of this Act

and h

rules ade thunder ^theduties^andfunctions of the

committeesshall

be

1

w^by

regulations.

2 Ah matters

relating ^tthe

exercise

of powers conferred^upqn -'e^land

":by ^{this ct}which ^re

by regulations delegated ^{t any} appointed

under section 2 s a stand

referred ^to

"Water: ^{and the}Board before

exercising suchpo^ers 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 ay^ake

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 ^andreuneration^ofexa '

paper-setters ^and

others, incl-S, (e)

conducting

examinations^and

publishing ^the

results, k

rm

conditions ^of

recognition^of

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

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. .