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THE KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD (AMENDMENT) ACT, 2002
Arrangement of Sections
Sections:
1. Short title and commencement
2. Amendment of section 2
3. Amendment of section 4
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend the Karnataka Secondary Education Examination Board Act, 1966 to include Composite Junior College within the definition of recognised High School and to include the Director, Pre-University or his nominee; the Director D.S.E.R.T; the Director Secondary Education and the Director of the Board incharge of other examinations as Ex-officio Members of the Board.
Hence the Bill.
[L.C. Bill No. 8 of 2002]
(Entry 25 of List-III of the Seventh Schedule to the Constitution of India)
KARNATAKA ACT NO.14 OF 2003
(First published in the Karnataka Gazette Extra-ordinary on the third day of April, 2003)
THE KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD (AMENDMENT) ACT, 2002
(Received the assent of the Governor on the thirtieth day of March, 2003)
An Act further to amend the Karnataka Secondary Education Examination Board Act, 1966.
Whereas it is expedient further to amend the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Fifty-third year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Karnataka Secondary Education Examination Board (Amendment) Act, 2002.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) (hereinafter referred to as the principal Act), in clause (j), after the words ?a Higher Secondary School? a comma and the words ?a Composite Junior College? shall be inserted.
3. Amendment of Section 4.- In section 4 of the principal Act, in sub-section (4), in clause (A),-
(i) for item (a), the following shall be substituted, namely:-
?(a) the Divisional Secretaries and Ex-officio Joint Directors of Public Instruction of the Board?
(ii) after item (da) the following shall be inserted, namely:-
?(db) Director, Pre-University Education or his nominee?
?(dc) Director, Directorate of State Educational Research and Training?
?(dd) Director, Secondary Education??.
?(de) Director of the Board in charge of other Examinations.??.
Arrangement of Sections
Sections:
1. Short title and commencement
2. Amendment of section 2
3. Amendment of section 4
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend the Karnataka Secondary Education Examination Board Act, 1966 to include Composite Junior College within the definition of recognised High School and to include the Director, Pre-University or his nominee; the Director D.S.E.R.T; the Director Secondary Education and the Director of the Board incharge of other examinations as Ex-officio Members of the Board.
Hence the Bill.
[L.C. Bill No. 8 of 2002]
(Entry 25 of List-III of the Seventh Schedule to the Constitution of India)
KARNATAKA ACT NO.14 OF 2003
(First published in the Karnataka Gazette Extra-ordinary on the third day of April, 2003)
THE KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD (AMENDMENT) ACT, 2002
(Received the assent of the Governor on the thirtieth day of March, 2003)
An Act further to amend the Karnataka Secondary Education Examination Board Act, 1966.
Whereas it is expedient further to amend the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Fifty-third year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Karnataka Secondary Education Examination Board (Amendment) Act, 2002.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) (hereinafter referred to as the principal Act), in clause (j), after the words ?a Higher Secondary School? a comma and the words ?a Composite Junior College? shall be inserted.
3. Amendment of Section 4.- In section 4 of the principal Act, in sub-section (4), in clause (A),-
(i) for item (a), the following shall be substituted, namely:-
?(a) the Divisional Secretaries and Ex-officio Joint Directors of Public Instruction of the Board?
(ii) after item (da) the following shall be inserted, namely:-
?(db) Director, Pre-University Education or his nominee?
?(dc) Director, Directorate of State Educational Research and Training?
?(dd) Director, Secondary Education??.
?(de) Director of the Board in charge of other Examinations.??.
