Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Secondary Education Examination Board (Amendment) Act, 2002 14 of 2003 [30 March 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 4 Karnataka Secondary Education Examination Board (Amendment) Act, 2002 14 of 2003 [30 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.".