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State of Manipur - Act

Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Repealing Act, 2018

MANIPUR
India

Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Repealing Act, 2018

Act 6 of 2018

  • Published on 1 January 2018
  • Commenced on 1 January 2018
  • [This is the version of this document from 1 January 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Repealing Act, 2018(Manipur Act No. 6 of 2018)Last Updated 20th February, 2020An Act to repeal the Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012 (Manipur Act No. 10 of 2012).Whereas, it is expedient to repeal the Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012 in light of the ruling of the Hon'ble Supreme Court of India in Transfer Case (Civil) No. 169 of 2006 (Bimolangsu Roy (Dead) through LRs Vs. State of Assam & Another), and in the process of being a responsible Government which upholds the Rule of Law.BE it enacted by the Legislature of Manipur in the Sixty-ninth Year of the Republic of India as follows:

1. Short title and commencement.

(1)This Act may be called the Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Repealing Act, 2018.
(2)It shall come into force with immediate effect.

2. Repeal of the Manipur Parliamentary Secretary (Appointment. Salary and Allowances and Miscellaneous Provisions) Act, 2012.

(1)The Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012 (Manipur Act No, 10 of 2012) is hereby repealed.
(2)Notwithstanding the repeal of the Manipur Parliamentary Secretary (Appointment,. Salary and Allowances and Miscellaneous Provisions) Act, 2012, the repeal shall not affect -
(a)the previous operations of the repealed Act or anything duly done in pursuance of the Act so repealed including anything done in official discharge of their duties by the Parliamentary Secretaries; or
(b)any right, privilege or obligation incurred under the repealed Act.