Section 4 in The Manipur Higher Secondary Education Act, 1992
4. Incorporation of the Council and its status.
(1)The Government shall, as soon as may be after the commencement of this act, establish by notification a Council to be called the Council of the Higher Secondary Education Manipur for regulation, supervision and development of Higher Secondary Education in accordance with the provisions of this Act.(2)The Council shall be a body corporate having perpetual succession and a common seal and shall have power to acquire and hold property, both movable and immovable, and to transfer any property held by it, and to do all other things necessary for the purposes of carrying out its duties and functions, and shall by the said name sue or be sued.
