PUNJAB GOVT. GAZ. (EXTRA), JANUARY 2, 2018
(PAUSA 12, 1939 SAKA)
15
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 2nd January, 2018
No.2-Leg./2018.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 22nd day of December, 2017, is hereby published for general information:-
THE PUNJAB SCHOOL EDUCATION BOARD (AMENDMENT)
ACT, 2017.
(Punjab Act No. 2 of 2018)
AN
ACT
further to amend the Punjab School Education Board Act, 1969. BE it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab School Education Board (Amendment) Act, 2017.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab School Education Board Act, 1969 (hereinafter referred to as the principal Act), in section 2, clause (jj) shall be omitted.
3. In the principal Act, in section 4,-
(a) in sub-section (1), for the words and signs "Chairman, Senior Vice- Chairman, Vice-Chairman", the words and sign "Chairman, Vice- Chairman" shall be substituted;
(b) in sub-section (2), for the words and sign "The Chairman, the Senior Vice-Chairman and the Vice-Chairman", the words "The Chairman and the Vice-Chairman" shall be substituted; and
(c) in sub-section (4), for the words and sign "the Chairman, the Senior Vice-Chairman and Vice-Chairman", the words "the Chairman and Vice-Chairman" shall be substituted.
Short title and
commencement.
Amendment in
section 2 of
Punjab Act 24 of
1969.
Amendment in section 4 of Punjab Act 24 of
1969.
1
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 2, 2018
(PAUSA 12, 1939 SAKA)
16
4. In the principal Act, in section 5,-
(a) in the margin, for the words and signs "Chairman, Senior Vice- Chairman, Vice-Chairman", the words and sign "Chairman, Vice- Chairman" shall be substituted;
(b) (i) in sub-section (1), for the words and sign "Chairman, Senior Vice-Chairman and Vice-Chairman", the words "Chairman and Vice-Chairman" shall be substituted; and
(ii) in the second proviso to sub-section (1), for the words
"Chairman or Senior Vice-Chairman or Vice-Chairman", the words "Chairman or Vice-Chairman" shall be substituted; and
(c) in sub-section (3), for the words "Chairman or Senior Vice- Chairman or Vice-Chairman", the words "Chairman or Vice- Chairman" shall be substituted.
5. In the principal Act, in section 6,-
(a) in the margin, for the words and sign "Chairman, Senior Vice- Chairman and Vice-Chairman", the word "Chairman" shall be substituted;
(b) for the words "Chairman or Senior Vice-Chairman or Vice- Chairman", wherever occurring, the word "Chairman" shall be substituted; and
(c) for clause (a), the following clause shall be substituted, namely:-
"(a) he has served the Central Government or State Government or both on a gazetted post for a period of not less than fifteen years; or".
6. In the principal Act, in sections 10 and 10-A, for the words and sign
"Chairman, Senior Vice-Chairman and Vice-Chairman", wherever occurring, the words "Chairman and Vice-Chairman" shall be substituted.
7. In the principal Act, in section 12,-
(a) in sub-section (1), for the words and signs "Chairman, and in his absence, the Senior Vice-Chairman, and in his absence, the Vice-Chairman", the words "Chairman or in his absence the Vice-Chairman" shall be substituted;
(b) in sub-section (2), for the words and signs "Chairman, and in his absence, the Senior Vice-Chairman, and in his absence, the Amendment in
section 5 of
Punjab Act 24 of
1969.
Amendment in section 6 of Punjab Act 24 of
1969.
Amendment in section 10 and 10-A of Punjab Act 24 of 1969. Amendment in section 12 of Punjab Act 24 of
1969.
2
Vice-Chairman", the words and sign "Chairman, and in his absence the Vice-Chairman" shall be substituted; and
(c) in sub-section (3), in the proviso, for the words and signs "Chairman, the Senior Vice-Chairman or the Vice-Chairman, as the case may be,", the words and sign "Chairman, or the Vice-Chairman" shall be substituted.
8. In the principal Act, in section 13, clause (aa) shall be omitted.
9. In the principal Act, in section 14,-
(a) in the margin, for the words and sign "Chairman, Senior Vice- Chairman and Vice-Chairman", the words "Chairman and Vice- Chairman" shall be substituted; and
(b) for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) The Vice-Chairman shall assist the Chairman in all matters, administrative and academic, shall discharge such duties and exercise such powers as may be delegated to him by the Chairman, and shall in the latter's absence, exercise all the powers of the Chairman.".
10. In the principal Act, in section 15, for sub-section (1), the following sub- section shall be substituted, namely:-
"(1) The State Government shall appoint the Secretary of the Board, who shall be an officer from the Indian Administrative Services (IAS) or the Punjab Civil Services (PCS), not below the rank of Additional Secretary.".
11. In the principal Act, in section 17, in sub-section (1), for clause (i), the following clause shall be substituted, namely:-
"(i) prescribe the syllabi and courses of studies in consultation with the State Council of Educational Research and Training (SCERT) Punjab;".
12. In the principal Act, in section 18, in sub-section (1),-
(a) in clause (a), sub-clause (i-a) shall be omitted;
(b) in clause (b), sub-clause (i-a) shall be omitted; and
(c) in clause (c), sub-clause (i-a) shall be omitted. Amendment in
section 13 of
Punjab Act 24 of
1969.
Amendment in section 14 of Punjab Act 24 of
1969.
Amendment in section 15 of Punjab Act 24 of
1969.
Amendment in section 17 of Punjab Act 24 of
1969.
Amendment in section 18 of Punjab Act 24 of
1969.
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 2, 2018
(PAUSA 12, 1939 SAKA)
17
13. In the principal Act, in section 21, in sub-section (3), in clause (a), for the words and sign "Chairman, the Senior Vice-Chairman and the Vice-Chairman", the words "Chairman and the Vice-Chairman" shall be substituted.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Amendment in
section 21 of
Punjab Act 24 of
1969.
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 2, 2018
(PAUSA 12, 1939 SAKA)
18
1408/1-2018/Pb. Govt. Press, S.A.S. Nagar
4