[1]THE ORISSA EDUCATION
(AMENDMENT) ACT, 1991 [Act
No. 16 of 1991] [ 6th
June, 1991] An Act further to amend the Orissa Education Act,
1969. Be it
enacted by the Legislature of the State of Orissa in the Forty-second Year of
the Republic of India as follows: -- This
Act may be called the Orissa Education (Amendment) Act, 1991. In
section 3 of the Orissa Education Act, 1969 (hereinafter referred to as the
principal Act),-- (i)
in clause (f), for the words "other than
an institution for technical education', not under the control of the Education
Department of the State Government the words "or any institution imparting
technical education in the State" shall
be substituted; and (ii)
after clause (m), the following clause shall
be inserted, namely:-- "(m-1)
'prescribed authority' means the authority to be notified by the State
Government from time to time in the official Gazette;". In
section 7 of the principal Act,-- (i)
in sub-section (4), for the words "five
years", the words "three years" shall be substituted; and (ii)
after sub-section (4), the following
sub-section shall be inserted, namely:-- "(5) The existing Managing Committees or the
Governing Bodies, as the case may be, of aided or recognised educational
institutions, which were constituted prior to the date of commencement of the
Orissa Education (Amendment) Act, 1991 including those, if any, which are under
supersession on the said date, shall be reconstituted in accordance with the
rules that may be made under this Act for carrying out the provisions of this
section as amended by the Orissa Education (Amendment) Act, 1989, within a period
of thirty days from the date of commencement of the said rules and every such
existing Managing Committee or Governing Body, as the case may be, shall cease
to continue in office on and from the date on which it is so
reconstituted.". In
section 7-B of the principal Act, for sub-section (2), the following
sub-section shall be substituted, namely:-- "(2) Every private educational institution shall
appoint qualified teachers as provided for under sub-section (1) in order to be
recognised. The teachers so appointed shall have to pass an examination or test
to be conducted by the Selection Board for the purpose in order to become
eligible to get the approval of the prescribed authority.". After
section 7-E of the principal Act, the following section shall be inserted
namely:-- 7-F.
Notwithstanding anything contained in this Act or the rules made thereunder or
in any judgment, decree or order of any Court the State Government shall not be
bound to accord permission for establishment of any private Secondary Training
School or private Training College or recognise any such school or college
established, if any, prior to the 14th day of August, 1989 and non-recognition
of such school or college shall not be questioned in any Court of Law or
otherwise be open to challenge.". "Government not bound to accord permission for
establishment of or recognise certain Training Schools & Colleges. Orissa act 15 of 1969. Orissa Act 15 of 1989.PREAMBLE