Manipur State Commission For Women Rule,
2024
[23rd February 2024]
In exercise of the powers conferred by section 15 of the
Manipur State Commission for Women Act, 2006(Manipur Act No. 13 of 2006), the
State Government hereby makes the following rules, namely: -
Rule - 1. Short title and commencement
(1)
These
rules may be called the Manipur State Commission for Women Rule, 2024.
(2)
They
shall come into force on the date of their publication in the Official Gazette.
Rule - 2. Definitions
In these rules, unless the context otherwise requires: -
(i)
"Act"
means the Manipur State Commission for Women Act, 2006(Manipur Act No. 13 of
2006);
(ii)
"Commission"
means the Manipur State Commission for "Women constituted under section 3
of the Act;
(iii)
"Chairperson"
means the Chairperson of the Commission;
(iv)
"Member"
means the member of the Commission;
(v)
"Member
Secretary" means Member Secretary of the Commission;
(vi)
"Officer"
means the officers performing Supervisory and Administrative duties;
(vii)
"Section"
means a section of the Act;
(viii)
"State
Government" means the State Government of Manipur;
(ix)
Words
and expressions used and not defined in these rules but defined in the Act
shall have the meanings respectively assigned to them in the Act.
Rule - 3. Eligibility for appointment as Chairperson and other Members
(1)
Essential
Qualification:
(i)
Should
be 40-65 years.
(ii)
"With
public experience in the field of Women Welfare and related sector.
(2)
No
person having any past record of violation of human rights or women rights
shall be eligible for appointment.
(3)
3
(three) Members who has not attained the age of sixty-five years and from
amongst eminent persons having experience in social works, administration, law,
or the cause of women, of whom at least one shall be from amongst the Scheduled
Tribes or Scheduled Castes.
Rule - 4. Member Secretary
The Member Secretary shall be appointed by the State
Government under Section 3 (2)(c) of the Act by deputation of an official from
MCS cadre failing which by deputation of an official from Social Welfare Directorate
not below the rank of Joint Director.
Rule - 5. Powers and duties of the Member Secretary
The Member Secretary shall -
(i)
have
powers to execute all decisions taken by the Commission in order to carry out
the powers and functions of the Commission as provided in Sections 10 and 15;
(ii)
exercise
and discharge such powers and perform such duties as are required for proper
administration of the affairs of the Commission and of day-to-day management;
(iii)
convene
the meetings of the Commission in consultation with Chairperson and serve
notices of the meetings to all concerned;
(iv)
take
steps to ensure the quorum required for convening a meeting of the Commission
is secured;
(v)
prepare
in consultation with the Chairperson, the agenda for each meeting of the Commission
and such note shall, as far as possible, be self-contained;
(vi)
make
available specific files covering the agenda items to the Commission reference;
(vii)
ensure
that the agenda papers are circulated to the Members at least two days -working
days in advance of the meeting except in cases when urgent attention required;
(viii)
prepare
the minutes of the meetings of the Commission and shall execute the decisions
of the Commission taken in the meeting and shall also ensure placing of the
Action Taken Note of the decisions of the Commission in its subsequent meetings
before the Commission;
(ix)
ensure
that the procedure of the Commission is followed by it in transaction of its
business;
(x)
take
up all such matters with the State Government for release of grants, posts creation,
revision of scales, procurement of vehicles, appointment of staffs, laying
annual and audit report in the Legislative Assembly, permitting an Officer of
the Commission for deputation abroad and any other matter requiring the
approval of the State Government;
(xi)
exercise
such financial powers as are delegated to him/her by the Chairperson on behalf
of the Commission;
Provided that no expenditure on an item exceeding twenty
thousand rupees shall be incurred without the sanction of the Chairperson
subject to a maximum of five lakh rupees in a financial year. (xii) Be the
appointing and disciplinary authority in respect of Officers and other
employees of the Commission.
Rule - 6. Salaries and allowances of Chairperson, Members, Officer and staff
(i)
The
Chairperson and Members shall draw such pay and allowances as may be determined
by the State Government from time to time.
(ii)
The
salary and allowances payable to, and the other terms and conditions of service
of the Member Secretary and the other Officers and other employees, appointed
for the purpose of the Commission shall be such as may be determined by the
State Government from time to time.
(iii)
If
the Chairperson or a Member is in service of the State Government, her salary
shall be regulated in accordance with the rules applicable to her.
Rule - 7. Status
The Chairperson and the Members shall have the status as
prescribed by the State Government from time to time.
Rule - 8. Leave
The Chairperson and every Member shall be entitled to leave
as follows:
(i)
Earned
Leave, half pay leave and commuted leave as admissible to State Government
Servants in accordance with the Manipur Civil Services (Leave) Rules, 1979 as
amended from time to time.
(ii)
Extraordinary
leave as admissible to the temporary State Government servants in accordance
with the Manipur Civil Services (Leave) Rules, 1979 as amended from time to
time.
Rule - 9. Leave sanctioning authority
(i)
The
State Government shall be the competent authority to sanction leave to the
Chairperson.
(ii)
The
Chairperson shall be the authority to sanction leave to every Member including
the Member Secretary. However, for Earned Leave in respect of Member Secretary,
it shall be referred to the State Government.
(iii)
The
Member Secretary shall be the authority to sanction leave to any Officer or
other employee of the Commission.
Rule - 10. Travelling allowance
(i)
The
Chairperson and Members shall be entitled to draw travelling allowance and
daily allowance for journey performed by her in discharge of the functions of
the Commission at the rates as applicable to Principal Secretaries to the State
Government.
(ii)
The
Chairperson and the Members shall be her own controlling Officer for sanction
of journey in connection with responsibilities and function under the
Commission.
Rule - 11. Facility for conveyance
The Chairperson and the Members shall be entitled the
facilities of staff cars for journey for official purpose.
Rule - 12. Recruitment Rules and Promotion
For promotion to post of Officers and staff of Manipur State
Commission for Women, a separate Recruitment Rule/Notification prescribing the
eligibility criteria for promotion to different posts, composition of
DPC/Selection Committee, etc. will be framed by the Government.
Rule - 13. Selection Committee for appointment to posts in the Commission
The appointment for vacant posts in the Commission shall be
made by the Selection Committee constituted under Section 9(1) and (2) of the
Act and the suitable terms and conditions of the posts made by the Commission
for time to time.
Rule - 14. Tenure of office
(1)
The
Chairperson and every Member shall, unless removed from office under
sub-section 4(3) of the Act, hold office for a period not exceeding three
years, or till the age of sixty-five years, whichever is earlier
(2)
Notwithstanding
anything contained in sub-rule above,-
(i)
A
person who has held the office of Chairperson shall not be eligible for
re-nomination, and
(ii)
A
Member shall be eligible for re-nomination as a Member or nomination as a Chairperson
for another term of 3 years only.
(3)
If
the Chairperson is unable to discharge her functions owing to illness or other
incapacity, the State Government shall nominate any other Member to act as
Chairperson and the Member so nominated shall hold office of Chairperson until
the Chairperson resumes office.
(4)
If
a vacancy occurs in the office of the Chairperson by reason of her death or
resignation, the State Government shall nominate any other Member to act as
Chairperson and the Member so nominated shall hold the office of the
Chairperson until the vacancy is filled by a fresh nomination under sub-section
(4) of section 4 of the Act.
Rule - 15. Procedure for transaction of business
(a)
The
Commission shall ordinarily hold its meeting in its Office but may, in its
discretion, hold its meeting at any other place in Manipur, if it considers it
necessary or expedient to do so.
(b)
The
Member Secretary, along with such other Officers as the Chairperson may direct,
shall attend the meetings of the Commission.
(c)
3(three)
Members including the Chairperson shall form the quorum at every meeting of the
Commission.
Rule - 16. Minutes of the Meeting
(1)
The
proceedings of each meeting of the Commission shall be recorded in the form of
minutes by the Member Secretary or in his absence by any officer/staff duly
authorized by the Member Secretary in this behalf and placed before the
Chairperson or the Member, who presided over such meeting, for her approval.
The minutes of the meeting having been duly so approved shall be placed before
the Commission at the subsequently meeting for confirmation.
(2)
All
matters placed before the Commission at a meeting shall be decided by
consensus:
Provided that in case of difference of opinion amongst the
members of the Commission on a particular issue, the decision acceptable by
majority of the members will be treated as the decision of the Commission:
Provided further that in case of
equality of votes the person presiding shall have a casting vote:
Provided also that the members holding divergent opinions
shall be entitled to record their notes of dissent and such notes of dissent
shall be incorporated in the proceedings of the meeting.
(3)
A
master copy of the minutes of the meeting of the Commission shall be maintained
duly authenticated by the Member Secretary or in his absence by the Office Assistant
for further reference and further actions.
Rule - 17. Report of action Taken
Report of follow-up action in respect of each decision of
the Commission in a meeting shall be submitted to the Commission at every
subsequent meeting indicating there in the present status of action taken on
each item on which the Commission had taken any decision in any of its earlier
meetings, excepting the items on which no further action is called for.
Rule - 18. Annual report
(1)
The
State Commission shall prepare an annual report for a financial year before the
31st March of the ensuing financial year for submission to the State
Government.
(2)
The
State Commission shall also prepare special reports on specific issue as and
when necessary, under the direction of the Chairperson.
(3)
The
State Government shall cause the annual report and the special reports of the
Commission to be laid before the State Legislature.
(4)
The
special reports may be issued separately, if there is a time lag for the
preparation of the annual report.
(5)
The
annual report shall include information on administrative and financial
matters, complaint investigated/inquired into; action taken on cases; details
of research, review, education and promotion efforts; consultations; details
and specific recommendations of the Commission on any matter, besides any other
matter that the Commission may consider warranting inclusion in the report. The
prescribed form is attached as Forrn-A.
Rule - 19. Annual Statement of Accounts
The Commission shall maintain proper accounts and other
relevant records and prepare an annual statement of accounts in the prescribed
Form-B.
Form-A
[See rule 18(5)]
ANNUAL REPORT OF MANIPUR STATE
COMMISSION FOR WOMEN
Annual Report for the Financial Year
April.............20..............
(1)
Introduced
by
(2)
Complaints
and Investigation (C&I)
(3)
Marriage
related issues
(4)
Suo
Motu cognizance of incidents/ cases
(5)
Policy,
Monitoring and Research, Review, education and promotion efforts; consultations
(6)
Details
and specific recommendations of the Commission
(7)
Initiatives
Undertaken
(8)
Women
Welfare & Capacity Building
(9)
Law
Review and Legal Awareness
(10)
Inspection
of Jails, Custodial Homes and Psychiatric Institutions
(11)
Right
to Information
(12)
Mechanism
for Handling Complaints of Sexual Harassment
(13)
Media
& Outreach Programmes
(14)
Use
of Information and Communication Technology
(15)
Annual
Accounts for the year........
(16)
Audit
Report
ANNEXURES TO BE ENCLOSED:
(I)
Composition
of the Commission
(II)
Organizational
Chart of the Commission
(III)
Major
Decisions/ matters considered by the Commission During the year.......
(IV)
Details
of Webinars funded during the Financial Year:...........
(V)
Details
of Research Studies funded during Financial Year: ..........___
PHOTO ARCHIVES
Form-B
ACCOUNTS OF THE COMMISSION
Receipt and Payment Account of the Manipur State Commission
for Women for the year ending 31st March.................
Rs. in Thousand
|
Receipts
|
Payment
|
|
Item
|
Plan
|
Non Plan
|
Total Amt.
|
Item
|
Plan
|
Non Plan
|
Total Amt.
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
|
|
|
|
|
|
|
|
(1)
Opening
Balance Cash in hand Cash in bank
(2)
Grants-in-aid
From Dept. of SW Recurring Non-recurring
(3)
Revenue
received by the Commission
(1)
Miscellaneous
Receipts
(2)
Fees
if any, Charged by the Commission
(A)
Establishment
Charge
(1)
Salaries
(2)
Professional
Services
(3)
Domestic
Travel Expenses
(B)
Other
Establishment Charge
(1)
Wages
(2)
Office
Expenses
(3)
Rent,
Rates & Taxes
(4)
Publications
(5)
Advertisement
and Publicity
(6)
Hospitality
Expenses
(7)
Repairs
and maintenance
(8)
Furniture
& Fixtures
(9)
Machinery
& Equipment
3. Others
(10)
Motor
Vehicles
(11)
Maintenance
of Vehicles
(12)
Petrol,
Oil and Lubricants
(13)
Conference/
Awareness/ Workshop & Seminar
(14)
Telephone
Charges
(15)
Other
charges
(16)
Litigation
(17)
Audit
Fee
Closing Cash Balance
(1)
Cash
in hand
(2)
Cash
at Bank
MANIPUR STATE COMMISSION FOR WOMEN
INCOME & EXPENDITURE ACCOUNT FOR
THE YEAR
ENDING 31st MARCH,
20.................
|
Payment
|
Plan
|
Non Plan
|
Total Amt.
|
Receipt
|
Plan
|
Non Plan
|
Total Amt
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
|
|
|
|
|
|
|
|
(A)
Establishment
Charges
(1)
Salaries
(2)
Professional
Services
(3)
Domestic
Travel Expenses
Receipts
A By Grants-in aid from Dept. of Social Welfare Deptt.
(B)
Other
Establishment charges
(1)
Wages
(2)
Office
Expenses
(3)
Rent,
Rates and Taxes
(4)
Advertisement
and Publicity
(5)
Hospitality
Expenses
(6)
Publications
(7)
Repairs
& maintenance
(8)
Repair
of Furniture & Fixtures
(9)
Repair
of Machinery and
Equipment Total
(10)
Motor
vehicles
(11)
Maintenance
of Vehicles
(12)
Petrol,
Oil and Lubricants
(13)
Conference,
Awareness & Seminars
(14)
Telephone
charges
(15)
Other
charges
(16)
Legal
Charges
(17)
Audit
Fee
B Other Receipts
(i)
Miscellaneous
Receipts
(ii)
Fees,
if any, charged by
(iii)
The
Commission
(iv)
others
Total
Excess of Expenditure over income
MANIPUR STATE COMMISSION FOR WOMEN
EXCESS OF INCOME OVER EXPENDITURE
|
No.
|
Description Amount
|
|
1.
|
Balance
as per last Balance Sheet.
|
|
2.
|
Excess
of Income over Expenditure
|
|
3.
|
Others
|
|
|
Total
|
Member Secretary