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. . .
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.
* I'1 Id airaiirsm, aTfIgm ifrowra,.41544. MADHYA PRADESfl ACT
NO. 24 OF 2007.
THE MADHYA:PRADESH VYAVSAYIK PARIKSHA MANDAL ADHINIYAM; 2007.
TABLE OF CONTENTS.
CHAPTER-I
PRELIMINARY
Sections:' • Shaft title, extent and commencement. Definitions.' •
CHAPTER-II • •
ESTABLISHMENT. oy THE PROFESSIONAL 'EXAMINATION BOARD, ITS CONSTITUTION, FUNCTIONS ETC. . •
- •
5. Disqualification for being a member of the Board. Appointment of the Chairperson, his tenure and service condltions. SecreMry of the Lloard.
:tenure of the members and filling of casual vacancy ctn. Quorum.
Objective of the Board. ..
Powers of the State government.
.12. Constitution.of the Board Fund.
Custody, Investment and utilizatidn of the Board Fund. Budget. •
Audit Of the accounts of the BOaid.
Powers and duties Of the Chairperson.
Officers and .servants of the Board.
Powers and duties of the Director.
Executive Committee.'
'CHAPTER-In
MISCELLANEOUS
20. Constitution . of Committee: . .
21. Exertile of powers :delegated by Board to COnruilitieei.. 22: ':Proceedings not invalidate by reason of vacancies. • 21 Power to make 'rules.:
24. Power of Board to make iegulations.
25. Consequences to ensue on establishment of the Board. ..26. Power to remove difficulties.
3. Incorp.oration:of the heard. Constitution ef the Board.
11
, . CHAPTER-F . "
PRELIMINARY . .
--2)8-
Tivirrkiir t1n11 4, .fta 1. ftifflzft 2007.• .
.MADHYA PRADESH ACT
.• NO. 24 OF 2007. THE MAD.HyA PRADP.SH
VYAVSATIK PARIKSITA RANDAL ADRINIYAM, 2007: .
[Received the Assent olthe Governor on the 31st August 2007; assent first published in the "Madhya Pradesh Gazette, Extra-ordisSiary)", dated the let SePtepsber,.2007.]
An Act to proVide for the estabiishinent of a Board for conduciing•exiuninations. in professloapt, cOutses and matters connected therewith .and incidental theretO.•. • • • .. .• .
•Belt enacted by the Madhya Pradesh Legislature in the FiftY-eighth year of the Republic of . India' as tbilows:—:-. .
. .Short iitie.,.ertent and
. eammentemene. Definitions, . Adhiniyam, 2007. •
1. (1) This At maybe called the ,Madhya Pradesh Vyavsayik Pariksha Mandril '
,
, (2) It extends to the whole of Madhya Pradesh and ''i'U applieS also to the activities Undertaken by the Board outside Madhya Pradesh.
(3) 11 :shall amine into force on such Ante as the State Government ma), by notification, appoint:
2. In this• Act, unless. the context otherwise teqniresc—
.
. .
• . (a)
"Board" means the Macihja Pradesh Professional 'Examination Board established under Section .3; • •.
•
"ChairperSon". means 'the ChairPers. on of the BOard a.ppdinted under Section fi;
. .
"Executive Committee' means the Executive • Committee constituted under ... Section iSr; •
•
"finance ConiniiiteeMeans. the Finance Committee constituted under sub section (I) of -Section 20; •
"Other Baekward• Classes" means the Other -liackWard Classes of citizins. as . specified by.. the .State 'Government vide:NotifThation. R..85-XXV.-4-$4,dated
. the 261h*Decurnber, 1984 as amended from time to .time; . • , . . • . • . .
. . .
"Regulations" rmeans the regulations. made by the board. under this Act; . ,
. .
. . , . , ' - "Scheduled castes- Tubs any caste, race or thite or part of; or githip within •. .caste, , race or tribe specified as Scheduled Castes with respect to the State of Madhya liractesh- under Mick 341 of the ccinstitution. of India; , •
"Scheduled. Tribes" means any tribe or tribal cOmmunitYor part• of, or group . .. •
Within such tribe., Or.tribal•conimbnity,-apecified as Scheduled Tribes with : to tile State of.Madhy.a Pradesh under Article 342. Of the Constitution Of 'India. . • •
• OHM'. TEE-II •
• c-ESIAIILISIMENT. OF THE ..PROFESSIONAL EXAMINATION poApp,. ITS .
.
CONSITITUTION,TONCTIONS_ETC. • • Incorporation of ,3 (I)
The State Government shall establish by a notifiCatien, a Board to be called the Madhya the Board.
Pradesh Professional Examination Board with effect from such date as may be :specified in the notifiCation.,
12
'zm1 rsjq, 151141 1 tlocit,2007 Cu)..
. (2) The Board shill be' a. body Corporate by the rime of the /viadirga Pradesh Professional . 'Examination Board and:shall •have-perpetual succession and a•common seal with power to acquire and hold property, both movable and inimovable and shall have po(ver-to transfer any property held sire or be stied in its corporate name. •
Eby lit and to contract and cid all other things necessary for the purposes of its constitution' and may '
. •
4. (I) The Board shall Consist oldie 'Chairperson and the following 'member's, namely:— Constitution of •
the Board. Ex-officio Members
(a) . • Principal Secretary or. Secretary, Government of 'Madhya Pradesh, Technical Education and Training Department; . ..GOvernthent of Madhya' Pradesh, Finance Department; ' (c)
Prineipal 'Secretary or' Secretary, Government of. Madhya Pradesh; Higher Education Department; • .
Principal Secretary or Secretary, Government of Madhya Pradesh, Medical Education Department;.
(e)
Principal Secretary or • Secretary', Govermnent of Maahia PradeSh, School • Education Dcpartinent;
(i)
. Director, National Law'Inititute 'Unlvdrsity[iihttpal; • (D. • :Coramis sioneri•Higher:Education; ' ' (lc) . • Director, Technical Education; - . . .(I) Director, Indian Institute of IVianagernentiIndore;
. (m) Director, Medical' Ethrcrition; (n)
Director,•Midhya Pradesh Professional Examination Board; who 'shall
. be 'the Member-Secretary of the Board; . • : •
Nominated Members
.t)) Eleven
members to be nominated by the State Governmentwho Shal! include:-- 1
One Vice-Chancetlor .of a University,• from: the Univeriitiei .of the State '-of Madhga. Pradesh running Manalinent courses; • One Principal or Director of an autonomous Engineering College of the state;
. (iii) 'Orie.Principal .or. Director from. the :private unaided Engineering 'Colleges of the State;
. . • (iv)
. the State; QS Principal from the autominiaus or Governrnent•Polytechnic Colleges -of
• ra)
(O.
Principal Secretary or Secretary, Go.vernment of Madhya Pradesh, Publid health • and .Family Welfare'Departrnent
(g)
; • •
• Vice-Chancellor' 'Rajiv•Gandh - Proudyogild•VishWaiticiyalaya, b',opal;
. .
(b) Vice-Chancellor,. Jawahar Lal Nehru Agriculture- University, Jabalpur;
13
quim flAti ,•• C.1, .1 fittlicl{•2007 One Principal or Director from the priVate• sector-institutions Offering degree or diploma in.Pharmady;
(vi) One Princip,a1 or, Director, from the private sector institutions offering. managethent courses;
One Principal or Director from the private sector institution offering Computer Application.Courses; •
•(viii) Two members of the Madhya Pradesh Legislative Assembly; Twei persons representing imereSts•riot repreSented'otherwisc:.
• Provided that as far as possible and. subject ,t9.69ailability, out of eleven members.
• nominated under clause 0)1 one Member• each shall be from the Schedule Castes, Scheduled Tribes and Other Backward: Classes.
(v)
(ixj • Disquaafication. for, being a lumber of the Boon).
Appointment of the Chairperson. : his tenure and service tendittons. Secretary of the. Board. •
. . .
. .• .• Tenure of-the members _end filling of 'casein vacancey etc., The Chairman shall have the power to- invi 'any-subject-specialist, if needed. The nomination of ever9 member shall be notified :in the "Madhya Pradesh Gazette".
, . . . . . .
. 5. A person shall be disqualified for being nominated or for continuing as. a
member, if he . , directly or indirectly, by himself or by his partner has any share or interest in any work done for or on behalf of the Board. • . .
. . .
, 0. (1). An officer of the rank of Chief Secretary.to the Government of Madhya Pradesh
shall be 'appointed by the State Government as Chairperson °film Board. - : (1) The tenure and terviee conditions of the Chairperson shall be such as may be prescribed
. .
by the regulations... •
, ..
. • • .. .- , '
1. The Chairman Shall nominate an offierl.noi:lielciw the rank of- lolnt'Conteoller of the ,
Board, hi act as Secretary of the Board for irreparing'the.agendo notes, recording the minutes and for monitoring the iinplententatien:of the decision's taken in the meetings of the Board and:
the Secretary of the Beard shall also function aSilie.SeCretary of the Executive Committee.: .. :•
. 8,- (1) The tenure of the members nominated under sub section (1) Of Section 4.sholl be
three.. years from the date of notification of their nomination: • •
.. . , .. .
- Provided that the tenure of -members nominated ender sac:clause (viii) of clause (o) of sub- - .section (1) of -Section 4 'shall be.coterniinous with the
Legislative. Assembly.. . •
. . . . . .. . .
...
. .(2) If the State Government considers that the Continuance in Office of any nominated member
.
.
is not in public intirest, the State Government may •inalce,.ati order terminating his-nomination and thereupon,. he shrill eras't to-be a member oftthe:Board,- notwithstanding
that the terra for which he ' was: nominated has not wired. • ... . .
. . . . .
.
. • . • - ' • • . . - ' . . . .•
. • , .• , (a) any-nominated member of the Board maY reign his'office by aletter addressed to the State Government and the same shall be notified in the Official Gazette. ' ' • :.
• ' :
, • . ' •. (4) In. the-event of a casual vacancy Occurring by reasori of death; resignation
dr termination . . .-, •. • •
.
of nomination Ota member or focally other reason, such vacancy shall
be filled by noininationand any. itersOn nominated to fill sada vacancy shall hold- office for the term for. whieh- it was tenable
. by.ahe person in whose place he has been so nominated And no longer .
. • . . (5). An outgoing member shall, if otherwise qualified, - be eligible for re nomination
. .
. • " .
. . • . .
.
(6) Where any nominated member absents himself, without prior permission of the Chairperson . .
. . ... .
from.three consecutive Meetings Odle Board; he shell be declared to. have resigned from his office.
14
(a) to conduct entrance examination for admisSion to Various profesSional and other educational institutions, on the request Of the State .G. overnipent,. other State Governments, Central G. oventment, Universes:and national or atate leVel institutions; - .
. . . ..
' (b) to develop the selection systems and/or conduct selection process in respect of the appointments being made by theState Government, other State Governments, Central Government, public sector undertakings,SemF.Government Insii tutions and to conduct Such . selection-on their request. • - . .
. . • . - 11. (1) TheS tate Government shall Wee the power io addreas.the Board in respect of anything
..
!... conducted or -done .by: the . Board and to comr. nanicate- to the Board its views on. any
. matters with which the Beard is • concenied.. • . . ... . - .
.
.. (2) The Board shall report to- the State Government • suchractioncif any, as it proposes to take ...• or hag taken upon the communication and-sell furniSlradexplanationif it failAto take action thereo .n,
. ..: : (3): .if the Board- does not take any action within a reasonable tirne to-the satisfaction of the .. ....State Government the.State Government may, after due consideration of any explanation furnished
•• Or submission made by the Board, issue such directions consistent with this Act, as it may deem fit. the Board shall as per the situation, comply with such directions. . .
. . . .
• . •
. .
-.(4) When any emergency in he opinion of the Smie Government requircs.that.innimdiale action
". •ShOuld be taken the State Government May exercise such of the powers of the Board under this Act, .. : •'.aa it deems necessary . without previous consultation withlhe Board and shall forth
• with. info' m the -136Mfd of the action taken.' '. - •
•
. .. - . , ,(). The State Government May, by order in writing specifying the. reasons thereof. , suspend
. • Idie.eicecution of any resolution or order of the Board, And prohibit the doing of .an act ordered to he, rir. . purporting to be ordered to be done by the Board, if the State Government is Of the opinion ''•at lli :sueti-resOlution,•order Or act is in excel; of the powers conferred or under. this Act upon the
13.PAid...
. .. .. .
. .. .
• .. . .
.... , .
: • : .., '12. .A Board Fund shall be constituted for the Board And all moneys received by. or on behalf of the B.oarci under this Act or otherwise, shall be deposited in if. •• -
. - ' . • .... • . • • . . . . . .
.
. .. P. (1) All moneys credited to the Board Fund shall be deposited in such Bank-as may be
, . .
determined by the Chairperson : .. .' Provided that it shall not be-deetned to preclude the Board from investing stich.moneys as are not required forirnmediate expenditure in any of the Government Securities. : . ..... - . • - • . . . . .
.. (2). The Board Fund may be utilized by. the Chairperson to meet out anyof the. obligation imposed
. OPon..the Board under this Act. ' •
.
. . . - . - '14. (1) The'Board shall Prepare in such manner as may be by-regulations, the budget for the
. . .
ensuing financial year and forward it to the State Government for its sanction not later•thanthe thirty- .:41rst day Of January preceding such financial - year and the State dovemment May pass simh .ord. ers :with reference thereto as it thinks fit and shall communicatethe same Mithe.Board by the 'tinily- . 'first day of March preceding •
such financiAl year- and the...13.oard shall give effect to. such orders:
• . .
. .•.. . .
. Provided that if mO sanction is communicated to the Board by the t thirtY-fiist . day of March ..
. .
f referred taabove, the budget shall be deemed to have been sanctioned by the State Government without any modification. -
The quorum for a meeting of the board -shall be one-third of the total number of memhers. The following. shall be the objectives of the Board, namely .:—
Quomm.
Objectives or the
Board,
. Powers of the Slate Conrnment.
Constitution of. the Berard Rua&
Custody, Investment and utilization of. the Board -Fund. •
• Pres. cribed Budget
t113Ftli (M il* fq-ina 1 filaitr 2007
21
858 ( J3)
15
'"
, • . • , TP-219t8 (ha41,15114i 1. liirn4it .2007. ' 1-•-•
' .
, • • •- (2) The Board may if: it.considers it neceSsary:Stite do, prePare a sapplementary budget during- any financial year for sach year anclautanilit to.the'Siate Government for its sanction not later than the thirty-first.dny of October in the said finantial. year and the State Government may pass such ciders with reference thereto asitihinks fit and .Shall communicate - the same to the ;Board by the thirtieth day of November of. the said finantial year and the Board shall give effect' to Such orders:,
. . • • • • - • • . • . . . ' ...Provided. that if no sanction is to. the Board by the. thirtieth November, the . . . .• supplementary. budget shall be deemed to have been sanctioned by the State Government without any niodification.
„
. . thalit of (hr amount • • .• is The., accounts - of the be audited annually by such agency as may be prescribed of the ?cord. • • • • • • by the State Government and a cOpY-Of'the, audited "accounts and balance sheet shall be submitted by. the Board to the State Government by such date eadh year as the State Government may, by Bides,.
-- prescribe.. . • • • •
. • : . Powers and dulicsnf . • . • , 16. (1) It shall be the•duty of thethaiinerson• to ensure that theproViSions of this Act:and Chsirpern the regulations .are faithfully followed and. he shall have Alf the powers necessary for . this'purpote.
. .
(2). The Chairperson may; whenever lie deems fit; call a. meeting after giving a notice of not • IesS than tweniy:Mne clear days;arithiliail be bound - to' call.a. meeting, within fourteen days of the
.
.receipt of a written request 'signed by not lesS than nine Members of the noard, stating therein • the'. business to be placed before the meeting:.. • • .1 • •
. ..• • ' - (3) In any.emergency arising. bia-rif•Me-business of the Board, which in the opinion of the Chairperson warrants immediate action to be taken,2theChairpersoa shill takesuch action as he deems necessary and .Shall place hisaction" taken.- report in the next meeting of tlu; Board. .. • . .
(4). The Chairperson shall exercise such other poWers. as May be vested in hail by regulations.
. • .•• . • • • . . / .. • . _ •
(5) The Chairperson.may'delegattsuch -powers and enstrust such duties as are conferred and•
. . .
imposed on himi by-or•under this Act to the Director by an order in writing specifying the powers . delegated and duties entrusted.. .:, • • -r
. .•• •. .• .„
. . 17. (1) There shill . be a Director of the -Board; and such number of Controllers, Joint. Controllers, Deputy Controllers Assistant Controllers and .other' officer's as the. Stale doveinment, . Board:. may consider necessary.. • . ' 1.:
. -
(2) The State Government shalt. appoint officers against the deputation posts in consultation • .• (3) The Board shall appoint officers against the departmental posts In accordance with the .. rules •prescribed by the State Croverriinenti...• :
•
(4) The board :Shall,- subject to provisions of 4111i-section (6), appoint such officers includingsUpetinteridents and other servants,.- As. ir Onsiders necessary for the efficient performance
(5) The, service Conditions of the officers and servants Of the Board shall be such as may be —. Prestribect by:the rules. • -
.f (6) The Board shall not create any post Without taiga'', approval of the State Government. Powers and 18. (1) The Director Shill be the principal adMinistrafive 'officer and shall, subjeet to the duties of the DliectOr. control of the Chairperson; perform such duties as may be assigned to Mtn by the Board. Officers • and
servants of the
- 2 2-2--
858 (14) .
16
The Director shall be responsible to ensure that all moneys are silent on purposes for which they, hove been gratit#51 or allotted.
The Director shall be responsible for organizing the meetings Of the Board ;and the Executive Committee.
The Director shall exercise such powers as may be prescribed by the regulations.
(a) Chairrimn„Madhya Pradesh Professional Chairperson Exalpination Board. . -
(b) Principal Secretary or Secretary, Government of Madhya Member • Pradesh, Technical Education and.Training-Department.
•
. (c) Principal Secretary or Secretary,. Government of Madhya Memher. Pradesh, Finance Department: . '
.PrinciPal SecretaiyHOFSeelelaiy, Government of Madhya Member Pradesh, MediCal Education Department. -
• (e) Vice-Chancellor, Rajiv Gandhi Proudycigilci Member Vistiwayidyalay.a, Bhopal. Director, Technical Education Member
(R). Director, Madhya Pradesh Profes'sional Exainination Board Member-Secretary
. (2) The Executive Committee shall 'ineet'at least once in three months:
- Provided that the Chairperson of the Board may call the Meeting any time if he
. deems neeessary. ;
.. . • • . • 19. (1). There shall 'be Executive Comminee Of the Board, comprising the following members :— Executive Committee.
..(3) Four members shall form the quorum for the 'meeting of the Executive 'Committee.
. • •. .
(4) Subject to the genera) control, direction and superintenden-ce of the .BoarCi , the Executive
Committee 'shall be competent to deal with any matter within the competence of the Board.
•• •
CHAPTER.111 .
MISCELLANEOUS
. . •20. (1) The Board May, from amongst its members and officers and other persons; constitute
. .
sGch cOmmittees as may .be prescribed by the regulations, to aid and.adviseThe Board and the Executive Committee in discharge of:their functions and in particularmay constitthe.the following anripliiiteSi— . • -
Curriculum Committee;
(b)... .Examination Committee; and'
(e) Finance Committee. ..()-.Every.
such committee shall ctinsist•of.sUch members of the'Board and of such other ons•aS[may.be prescribed by the regulationS.
• ,.:;(3). Members of such.committeea shall hold office during such time as the Board which appOnted.them.specifies from time to time.
• Constitution of Committees,
17
858(16) T1t21*11-4:P, fcifw 1 firdrEir 2007. . Exercise of
powers delegated
by Board to
ComMittees.
21. All matters relating to the exercise by the Board of the 'powers conferred upon-it by this Act' which have by regulations been delegated by .the Board . to. any Committee: constituted under section 20 shall stand referred to that . Committee, and the'130ard before exercising any sueh . powers shall receive and .consider the report of the Committee Wittitespecno the Matter-in.question; •• . : .
• ... . . . • .. • . . Provided that where in the opinion of the Board inrimediate action is necessary •With reSpecito any such matter, it may proceed to deal with it without the report Of the Committee in respect thereof and pass such orders thereon as it Considers necessary. :
Proceedings not
iikvalidate by-.
fuse)] of •
. vacancies:-
Power to make Assembly.
. .
,
. 24: (1) The Board may make regidatirins.nOi inconsistent With the provisions of this Act or the rules made thereunder for the purpose of eariYinglniO .eftect the provisions Of this Act. . . • . .
(2) In particular and withoulpiejudiee to • the'generality:of.the foregoing pewer, the Beard
. may make regulations providing for ill orany of the following matters, namely:— - . . ".
. .
.22. Subject to the provisions of this Act or any rules, regulations•Or byelaws niade thereunder,
. , . .
no act or Proceeding of the 'Board, the Executive Committee or of a:Comminpe•constituted tinder section 20 shall be invalid merely by rmisou of the existence bid vacancy amongst Me members Of . . . . . . the Board Or such Committee. • . . •
. .. . .
.• ..• .. ...•,. • ... .. 23: (11 The State Gm/eminent miry, make piles for Carrying •out all or any of the purposes of - .. . . this Act - . • - • ... ... ••• . - - ...
(2) All rules made under sub-section (i) Xliallbe laid on thetable of the Legialative
.. . .
. ..... . •• Power of the Board to make regulations. (c)
the feci for admisSion:16;the,exanairiationx. orthe Board; .
. • .
• • publication Of the results oPthe•eXarninatides conducted by the Board:.
• .(d) issuing mark sheets certificates . etc :.to the candidates. who •appeared in the examinations conducted by the Board . . . .• • -
limposition of•ponaltiesron•.Ciedidates.:Paing.:Upfair means or interfering in the . examinations conducted , by; the. Board,'. )
:appointment of experts, officers and .employees for various activities; and determination of their cludeS aid:powers:and termination of their appointmepts; . —•.. co. • determination of:the -honerarium•or remuneration of the persons mentioned in. •
. . .. • • . (h) determination olthe standards and eipenditert in respect of.the examinitiOns, and• other related activities;
. ... • . . • . .(a) the 'Conduct of the. examinations;
•
(i) preparation of database in 'respect of examinations Conducted by the Board (j).. instituting and awardintscholarships, medals. arid prizes;
. .
(k) appointment of officers clerks and other servants of the the conditions of their service; .
. (1) contiol, administration, safe custody and Management in altrespect .cif the finances of the Board;
18
. . . .
. (p) .- •organizing•skill tests and award sertifiCates in partieular professions, on the
. • instroCtions of the State Government;
• .
..
. .. • • . • .- ttu :•••,... all matters which by this Act are to be ,or may be provided for by regulations.
. • . . •
•• (3) The.regiilAtionS made under this section Shall be subject to the conditions of previous
. . . .
. - ,.:piiblicati(Min the manner set forth.in.seetion 24 of the Madhya Pradesh 'General Clauses Aet, :I.9,5.1.•.(N.0::.- 3'Of 1958), and shallnotttake effect until they have been approved by. the State "Gavertitnent-and published in the da•zette. • ' - ' .. t ,.. •• • : ... - - .
• . •• • . • . . (d)::.yVlien the first draft' of the regulations is. submitted liy the Board to the State Government
..
..
for;approyal..*under'aub-section(3), the State Government shall; within a period of three months from Ali0t.:.dtil.d.t5rauBitfissioa:Of.such.draft tonimunica. te to the Board either its appiaval or refusal to the ,gort;:gt..injj,...:tigke.st'such modifications therein asinay bc &Oiled necesstirrin the drall, and if • ,.C.:State,boyeriiinent .
fails to tike any action .withiatlic :iforcsaid peridd, the flail draft submitted Wy.,M0::befirdshall be deemed to have. been appraved by the State Government, ancl.shall be . . 'ablished:inihe:dazette accordingly.. • ' . . . . . . . :• As' from the-dote specified far ,the
establishment of the Board under sub-section (1).6f concquences to
• - . . . •••. .. • Section •'3,:thefoll dwing ccinsequences shall ensue, naMely:- ' .. • • ,• • .., ,
.
ensue - on
...(0.
.. . the Professional Examination Board, existing immediately before the date
•
. . estoldtshinent of
•• • • the Board. aforesaid, shall be merged' in the Board ;'' - • • .. . -- . . . ,- 2 , • .(6) . . • • - . - all assets and liabilities of the existing Professional Examination Board of the
• . . . State government .ahaN vest, in the Board established under 'Section 3; ' - . • 1
. .
. .
. . (c) all the employee's' belonging to or wider the control of the existing .Professional
Examination Board shall be @Med :to be.the ernployeeS of the Board'establisIlc ; . d . under section 3: :'' • ' .. . . .
Provided that the terms and -conditions of service of such employees Shall not be modified . "
in suctr.a manner that it: is less favourable to them; • 1
all the records andlpapits of the existing Professional Examination Board shall :vest
in and be transferred to the Board established under Section
any Action Or process in -motion under. the- existing- Professional Examination
. . .
:.Boaid shall, stand trans4reil to the 'Board established under Section 1 -
. .. . . . .
...• • - .. • . ....
. .. , . .,,..126i'lf any difficulty arises in giving 4ffect.to the provisions Of this Act, the State Government. itiLay:by order, not inconsistent with the pravision.s.of this Act, remove the difficulty Sp .
. commencement of this Act.% • :PrOVided.that.no-such order shall be made'after the expiry Of a period of two years from the
. . . •
• . . . . .
.
mil:*€.49 *mak In?prZ'a tin mmeri tracuirait, tit-a TilifKifAtn wifstraLmin Power to remove
difficulties:
:942Brbl 11-Pfq. , kffiw licre-R 2607
'development-and Publication of Test Bank for different entrance examinations,' .(o).
to 'organize 'counselling for admission
develOpinerit of mcidem infrasthitture
. students of different leVels; • • Process - after the entrance exaMinations; for giving online Career counselling to the
858 (17)
19