Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Secondary Education Examination Board (Amendment) Act, 2006 09 of 2006 [26 April 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 25 Karnataka Secondary Education Examination Board (Amendment) Act, 2006 09 of 2006 [26 April 2006] 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 sixth 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, 2006. (2) It shall come into force at once. 2. Amendment Of Section 25 :- In section 25 of the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966),- (i) for sub-section (3), the following shall be substituted, namely :- "(3) The Board shall prepare and forward to the State Government in the prescribed manner within nine months from the end of the year an annual audited accounts and report giving a complete account of its activities during the previous year. Every such annual audited accounts and report shall be laid before each House of the State Legislature, as soon as may be, after it is received by the State Government. Explanation :- In this section "year" means the financial year". (ii) after sub-section (3) so substituted, the following shall be inserted, namely :- "(4) The Board shall comply with such directions as the State Government may after perusal of the Audited Statement of accounts and report, thinks fit to issue".