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An Act further to amend the North-Eastern Areas (Reorganisation) Act, 1971.
Be it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:
1. Short title and commencement.—
(1) This Act may be called the North-Eastern Areas (Reorganisation) Amendment Act, 2012.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
2. Amendment of Section 61 of Act 81 of 1971.—
In Section 61 of the North-Eastern Areas (Reorganisation) Act, 1971, for sub-section (3), the following sub-section shall be substituted, namely—
“(3) On and from the date of commencement of the North-Eastern Areas (Reorganisation) Amendment Act, 2012, there shall be constituted each for the State of Manipur and for the State of Tripura a separate cadre of the Indian Administrative Service, a separate cadre of the Indian Police Service and a separate cadre of the Indian Forest Service.
(3-A) The initial strength and composition of the State cadres referred to in sub-section (1) shall be such as the Central Government may, by order, determine before the date of commencement of the North-Eastern Areas (Reorganisation) Amendment, 2012.
(3-B) The members of each of the said services borne on the joint cadre for the States of Manipur and Tripura in each category of the All-India Services immediately before the commencement of the North-Eastern Areas (Reorganisation) Amendment Act, 2012 shall be allocated to the State cadres of the same service constituted under sub-section (1) in such manner and with effect from such date or dates as the Central Government may, by order, specify.
(3-C) Nothing in this Section shall be deemed to affect the operation, on or after the commencement of the North-Eastern Areas (Reorganisation) Amendment Act, 2012, of the All India Services Act, 1951 (61 of 1951), or the Rules and Regulations made thereunder.”.
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