THE KERALA EDUCATION (AMENDMENT) ACT, 2021

KERALA
India

THE KERALA EDUCATION (AMENDMENT) ACT, 2021

Act 14 of 2021

Published in Kerala Gazette 3328 on 14 November 2021
Commenced on 14 November 2021
[This is the version of this document from 14 November 2021.]

ACT 14 OF 2021THE KERALA EDUCATION (AMENDMENT) ACT, 2021An Act further to amend the Kerala Education Act, 1958.

WHEREAS, it is expedient further to amend the Kerala Education Act, 1958 (6 of 1959) for the purposes hereinafter appearing;BE it enacted in the Seventy-second Year of the Republic of India as follows:—

1. Short title and commencement.—

(1)This Act may be called the Kerala Education (Amendment) Act, 2021.

(2)It shall be deemed to have come into force on the 31st day of May, 2019.

2. Amendment of section 4.—

In the Kerala Education Act, 1958 (6 of 1959) (hereinafter referred to as the principal Act), in section 4,—

(a)in sub-section (1), for the words “Department of Education”, the words “Department of General Education” shall be substituted;

(b)in sub-section (2), for the words “Director of Public Instruction”, the words “Director of General Education” shall be substituted.

3. Amendment of section 9.—

In sub-section (1) of section 9 of the principal Act, for the word “Headmaster”, the words and symbols “Headmaster or Headmistress or Principal or Vice-Principal, as the case may be,” shall be substituted.

4. Amendment of section 17.—

In sub-section (2) of section 17 of the principal Act,—

(a)in clause (g), for the word “Headmasters”, the words and symbols “Headmasters or Headmistresses or Principals, as the case may be,” shall be substituted;

(b)in clause (h), for the word “Headmasters”, the words and symbols “Headmasters or Headmistresses or Principals, as the case may be,” shall be substituted.

5. Amendment of section 22.—

In clause (iv) of section 22 of the principal Act, for the words “Education Department”, the words “Department of General Education” shall be substituted.

6. Amendment of section 34.—

In section 34 of the principal Act, for the words “Education Department”, the words “Department of General Education” shall be substituted.

7. Repeal and saving.—

(1)The Kerala Education (Amendment) Ordinance, 2021 (101 of 2021) is hereby repealed.

(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSESAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2021

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