Punjab act 029 of 2013 : The Punjab Ancient And Historical Monuments And Archaeological Sites and Cultural Heritage Maintenance Board Act, 2013

Re (1.

No. CHD/0092/20l2-2014 Price ^:Rs2. 70

Re d. No.NW/CH-22 launjab

(Buntmmznt (Bazaar

EXTRAORDINARY

Published

by

Authority

CHANDIGARH, MONDAY,

APRILIS, ²⁰¹³

l ^{\\ (c1}

lAITRA ^{25, 1935}

SAKA)

LEGISLATIVE SUPPLEMENT

Contents

Pages Part I ^Acts The

Punjab

Ancient,

Historical

Monuments, Archaeological

Sites^andCultural

Heritage Maintenance Board

Act, ²⁰¹³ (Punjab ^ActNo.29

of2013) ^A.l63-l67 Part II Ordinances Nil

Part 111

Delegated Legislation Nil

Part- IV Correction

Slips, Republications

and Replacements Nil

(xliv)

1

1H

PUNJAB

GOVT.^GAZ.

(EXTRA),

APRIL^I

5, ^{20l 3"'3} ~.

(CHTR ^{25, I935}

SAKA)

PART ^I

DEPARTMENT ^OFLEGAL^ANDLEGISLATIVE

AFFAIRS,

PUNJAB

NOTIFICATION

The ^I

51h

April, ²⁰¹³ No.

29-Leg./2013.-The following

Act ofthe

Legislature

ol'the State of Punjab

received^theassent^oftheGovernor^of

Punjab ^{onthe10th Day of} April,

2013, ^is

hereby published ^for

general

information:-

THE

PUNJAB

ANCIENT,

HISTORICAL

MONUMENTS,

ARCHAEOLOGICAL SITES ^ANDCULTURAL HERITAGE

MAINTENANCE BOARD

ACT,

2013

(Punjab ^ActNo.29of

2013)

AN

ACT

to

provide for

the establishment

of

the

Punjab

Ancient, Historical Monuments,

Archaeological

Sites^andCultural

Heritage

Maintenance Board ^{withaview to}

provide for ^adedicated^Fund

for ^theconservation and

preservation of

the

protected

and

unprotected

built

heritage of

the State ^aswell ^as

operation

and

maintenance and

upkeep thereof

and funding ^for

heritage

memorials ^tobe

created/constructed^aswellas '

operation ^andmaintenance

thereof ^intheState

through

collection

of Cultural ^Cessandthe

matters incidental thereto^andconnected therewith.

BE it enacted

by

the

Legislature

of the State of

Punjab

in

the Sixty-fourth ^{Yearof the}

Republic ^ofIndia^asfollows ^:-

l.

(I)

This Act

may be called the

Punjab

Ancient,

Historical Monuments,

Archaeological

Sites^andCultural

Heritage

Maintenance

Board Act, ^{20I 3.}

(2) ^Itshall^comeintoforce^atonce.

2. In this

Act,

unless

the context otherwise

requires,- (a)

"Act" means^the

Punjab

Ancient,

Historical

Monuments, Archaeological

Sites^andCultural

Heritage

Maintenance Board

Act; Short

title

and commencement. Definitions.

164

(b) (e) (d) (e) (g) (h) (i) Establishment 3.

(I)

of the Board.

PUNJAB GOVT. GAZ.

(EXTRA),APRIL

15,

2013

(CHTR ^{25, 1935}SAKA)

"Ancient and Historical Monuments"

means the Ancient

and

Historical

Monuments ^asdefined in the

Punjab

Ancient

and Historical Monuments and Archaeological Sites and Remains

Act, 1964;

"Board"

means^the

Punjab

Ancient, Historical Monu

Archaeological

Sites^andCultural Heritage

Maintenance Board established

under section 3; ments,

"Fund"

means the Cultural Heritage Maintenance ^and

Development ^Fund

specified

under section 5;

"Government"

means^theGovernment of ^theState of Punjab ^inthe

Department ^ofCultural Affairs, Archaeology and

Museums, Punjab;

"prescribed"

means

prescribed ^{by the} rules made under this Act;

"protected

built

heritage"

means ^any monument which

is more than 100 years old and which

has been declared protected ^{by the}Government under ^the

"Punjab Ancient and Historical

Monuments^and

Archaeological

Sites and Remains Act

1964";

"regulations"

means

regulations ^{made by the}Board

under this

Act;

and

"unprotected

built

heritage"

means ^any

monument which ^is more than 100 years old

and

which has not been declared protected ^{by the}Government under^the

"Punjab

Ancient^and Historical

Monuments^and

Archaeological

Sites^andRemains Act 1964".

'

There shall

be ^aBoard ^tobe called^as

the

Punjab

Ancient, Historical Monuments, Archaeological

Sites^andCultural

Heritage

Maintenance Board ^for

carrying ^outthe

purposes of ^thisAct.

(2) ^The

Board established

under

sub-section ⁽¹),

shall conSist ^of the

following, namely:-

(i)

ChiefMinister .^..

Chairman

PUNJAB GOVT. ^GAZ.

(EXTRA),

APRIL

15,

2013' 165 *

(CHTR ^{25, 1935}

SAKA)

(it)

Minister,

Cultural Affairs^..

Vice—Chairman (iii)

Chief

Secretary ^..

Member (iv)

Financial Commissioner

Development ^..

Member (v)

Principal Secretary ^to

ChiefMinister^..

Member (v1)

Principal

Secretary,

CulturalAffairs^..Member (viz)

Principal Secretary,

Finance

Member (vii!)

Principal Secretary,

Planning ^..Member

,

(ix)

Principal Secretary,

PWD .. Member (x)

Secretary

Mandi Board Member

(xi) Director, CulturalAffairs^..Member Secretary

(3) ^TheBoard

shall^bea

body corporate having perpetual

succession and ^a

common seal with power, subject

to the

provisions

ofthis

Act,

to

acquire, borrow and raise commercial loans and own and hold

property

and

shall be in the said name,

sue and be sued.

(4) ^TheGovernment shall exercise

general superintendence ^andcontrol over the Board

and its

employees

and may call for such

information, as it may deem necessary.

(5) ^Anestimate^ofannual

income^and

expenditure ^oftheBoard^for the

ensuing

Financial ^Yearshall be

got prepared by

the Member

Secretary

in the manner as

prescribed

and

the^sameshall be

submitted^to

the Board

for approval ^{and same}shall^{besent tothe}Government

within^a

period ^ofthree months from the commencement ofevery financial year.

4.

(I)

The Board may with the

approval

of the

Government,

create such

posts

and

appoint

such officers

and

other

employees

thereon

as it may consider

necessary^fortheefficient

discharge ^ofitsfunctions.

(2) ^Theconditions^ofservice^ofofficers^andother

employees

referred to in sub-section

(1)

and their functions and duties shall be such as

may be specified ^inthe

regulations ^{made by the}Board.

5.

(1)

There

shall be^aFund^tobe called the Cultural

Heritage Maintenance ^and

Development

Fund,

which shall^bemade

available^to Officers and employees. Fund of the Board.

Levy ^ofcess.

1 66

PUNJAB GOVT. GAZ.

(EXTRA),

APRIL-15,

2013

(CHTR ^{25, 1935}

SAKA)

the

Board by

the

Department

of Finance for

carrying out the

purposes of ^{this Act.}

(2) ^TheFund

shall^beadministered

by ^theBoard. ^The Fund shall have the

following

contributions,

namely:—

(1) ^the

amount^{of cess}levied and

collected

undW '4 @

Any

grant

received ^fromthe Government ^or

any other

source; 1 any additional

income ^tothe

Department

ofCultural

Affairs, Archaeology ^and

Museums,

Punjab

including ^anyother miscellaneous

receipt

after

the

commencement of this

Act; (iii) (iv)

donation ^and

private

contributions; ^{and .} Q2) ^anyother^sumofmoney which^theState Government^may >

subsequently

decide ^tocontribute ^totheFund. _'__\

'1'

6

(1) Notwithstanding anything

contrary

contained

in any other law for

the time

being ⁱⁿforce there shall ^belevied

ages ^{at arate}ofone

per cent of

the

project

cost for

carrying

out the purposes of

this

Act. K ^{(2) TheCess}levied under ^thissection shall^becollected ^inthemanner as

prescribed,

by

the

Department

concerned and

agencies ^onthe construction cost ^of

Roads,

Bridges, ^F

Iyovers, ^Roadover

Bridges/Road

under

Bridges (ROB's/RUB'S) ^etc.undertaken ^by

PWD,

Mandi

Board,

Punjab

Infrastructure '

Development

Board,

Punjab

Roads^and

Bridges Development

Board^outof the state ^oritsownresources. '

l l» (3)

It shall

also be levied^onall

buildings costing ^more

than rupees

fig ¹ crores constructed

by

the

agencies

of the State out of their

own or State resources.

(4) ^The

proceeds ^ofthecesslevied under^the

sub-section

(1),

shall ^be credited

by

the

agencies

concerned

directly

into the

consolidated fund of the State,

within

fifteen

days ^ofitscollection

under

intimation^tothe

Department ofCultural

Afi'airs,

Archaeology

and

Museums,

Punjab.

(5) ^Thecesssocollected thereof shall^bereleased

by

the State Government from under the

Plan

Scheme,

to be

created

afresh,

to

the

Board, periodically ^for

application ^{of the}Funds.

PUNJAB

GOVT. GAZ.

(EXTRA),

APRIL

15,

2013 167

',

(CHTR^{25, 1935}

SAKA)

The

fund shall be utilized

for the

following purposes,

namely:-

(a)

Preservation^andconservation of the

protected/unprotected monuments

in the

State;

(b) ^forthe

construction/creation ofthe

buildings

ofState /National importance;

(c)

operation ^and

maintenance^and

upkeep

of the

buildings

under sub

section

(b) above;

and

(d) any other

building.

8.

The accounts of

the Fund

constituted under

section

5,

shall be audited

by

the

Examiner Local Funds

Accounts,

Punjab.

9. No

suit, prosecution

or

other

legal proceedings

shall lie

against

the Government or

any officer of the

Government or the Board

in

respect

of anything

which^{is in}

good

faith^doneor

intended to be done in pursuance of this ^{Actor the}rules^made

thereunder.

10.

(I)

The

Government may,

by

notification,

make

rules for

carrying out

the purposes of this Act.

(2)

Every ^rulemade

under^this

section shall^be

laid as

soon as

may be afier it is made

before the House of

State

Legislature.

11. The

Board may from time to

time with the

previous approval

ofthe Government, ^make

regulations ^not

inconsistent^withthisAct

and rules made thereunder, ^forthepurpose^ofgiving

effect^{to the}

provisions

of this Act.

12. Ifany

difficulty

arises in

giving

effect to the

provisions

of

this

Act, the Government may,

by

order,

make such

provisions

including any adaptation or

modification ofany provisions

of

this

Act,

as

appears

to the

Government to be necessary

or

expedient

for

the purpose of

removing

the

difficulty:

Provided that no

such order

shall be made

after the

expiry

ofa

period of two

years from the

date of commencement of this Act.

H.P.S.

MAHAL,

Secretary ^to

Government^of

Punjab, Department ^of

Legal ^and

Legislative

Affairs. 0201/04—2013/Pb. Govt.

Press,

S.A.S.

Nagar Utilisation of Fund.

Audit.

Protection of action taken in good

faith. Power to

make rules. Power to

make regulations. Power to

remove

difficulties.

p '1. ^MA _[1'__1th¢r ^I I'L-uulh

Ycz'u'.

.

I'Amcndmc

.12).

UN1A13 GOVT6A2 (EXTRA),DECEMBEE0

'

(AGHN

'12,

I9'J'SZSA'KA) ¹ -

'

PATTI

'

'

NOTIFICATION

'I'hé-3rd .DE'Cemb-ET'

201-3 No. 54- Leg./2013. v'Thc

FolIEwing ACT of tho Leg1sIa1urcof1hcSTaIe OI"

Pu'nJ'ah r1;c1':ivcd_1I1c

a'ssem^ofthe

Govmer ^of

P11'nJ'ab ^{on [he}

29'th'^Day

of,' 'Novc11'1b_1:r'.20l ^{3 is}hereby published

férgfaperal'

mformanon^— '

..THE PUNJAB

ANCIENT;

msTQRIcAL'

o'N

" ^''

"

RCHAEOLOGICAL 1115

AND'

CULTURAL

HERITAGE

INTENANCE'

OARD'

(AMENDMENT)

ACT '7'0'13 -(Pu_njab

Aic't^No.

43.^of2013) '

AN'

ACT

21' u

u'rIwnIL

I/'Le

IPanjab

Auden!

Hixmriral

Ma

'umén/J...' I'Arghuaulbgiull ^filmandCullural

HerilzTge_ Maintend'nce Board

A51. ^{20' 3.} BE ⁱ¹

1:112'1c11:_d by ^the

chis'lamr'c ^of

the_

State 'o'f

Punjab m

The 'S'rxly— D!

1111:

Rupublic'

"ofIndia ^as

follows. —

*

'

VI. (-l)

'Ihis

Ac1

may bt': 'al-Ic'd

-thc

Punjab An'cifint-

Hmoncal

,

M(_1nu_m1:n1x.Athnologmal

Silcs

'1111d-C'131Itur'al'

Heritage Mainténance

'BoaTd V n1)Ac120_13

I1

shaII ^comeinI'o force^onand

w1t'h

cffcc't^from(he'- 'd_a_te

of--115 J '

;

'publ1'1ia110indhc_OfficiaI'Ga'z_et1c'.

J

'1'2'.

_ '[ ':1n_1I'CuIlur'1"1. '

'cc-Boé'TdAci.520'I-.;

(heremafter

referred^to 'clziu'sc

shg'lll

be

s'ubszilut'cd

namely:

-

"(11)

any.gr21n1/a_1n.oun1-rcceix'led from

1h; Go'vcmmeni.

the

State 1 '

Public-Seder Undertakings ^thatis"

Corp'oratigns. 'Boqu, ~

'

Truslsvand

Sociérics on account

Of'fiercgntagés'ham

oftheir»'- . '

rcv'cnucs ^{or our}

oflhc'Ir

profits on-apaS:

to cas'c':

basis

or

any:

.,^.

,' '

01'th s'ourccf'. .PiI un'jab

C(- .29' "-a1sxhc principa'I A':

)' 1n

56911011

-5

-s_'ub-secxio'n

(2),

fo'rcIa_1"1$c_{11)._ t'h'c followmg

brzO-IJ

._QVT

9A2.

(EXTRA),DECEMBER 03 ²⁰¹³

'

.('ACIHN 194; 1935SAKA'). '

'

1n ^thg

principal

Actinaeolian6"

'- "

(1')

'after' sub- -se'ction (2),"

111'; .fo11

Wing s"

I

i ' in§grlgd namely^. '

'-. :

'"(2- A)

There shall

als_q' be

inviqd^a

62.55tinder [hi

sqctio'nf on

the civil works

to-be.

ax'ecu'ted

by the Greater

,2

Mohaii Area

DcvciopmcntAuthorny^andthc'works-"g of, ^the

Punjab Water

Supffly ^and

Sewerage Board Department ^of

Irrigation ^{that is}reiaicd ^to

Irrigation ' ' Drainage.

Flood

M'anagcmentProgramrnc and works--.

"

' of tho

Punjab

State

'I'ubewell Corporation/3 {and Ranjit '

.1

Sugar ^Dnm

ProjecerShahpur

Kandi."

1H) ⁱⁿsubsection ^{(3), forthe}

words

"mpcesiifty crprcs";

thé' '

I ^'..^-, words

"rupccs

fifteen crores" shall

substituted. ' '

'

"

V

'

, V

1

,

' H as

MAHAL, J _- ^.'Sccrctnry

to

GOchmcniof

u'nj-a'

'- ' Dcparlmcnt ^Of

chzil and

Legisinttyr;

Affairs -

1'76/121'201-32/54.0012.1 ^{PM". Ms.}

Nagar,'

'

.

Re rd,

No.NW/CH-22

Regd.

No. CHD/0092/2015-2017 A1 Price^.'Rs

2.

70

puma!)

(Buntmmznt (5:12am

EXTRAORDINARY

Publlshed

by Authority

CHANDIGARH, WEDNESDAY, ^MAY

13, ^20l5

(VAISAKHA 23, ¹⁹³⁷

SAKA)

Part -I Part ^-

II

Part ^{- III} Part ^-

IV

LEGISLATIVE SUPPLEMENT

Contents

Pages Acts The

PunjabAncient,

Historical

Monuments, Archaeological

Sites ^andCultural

Heritage Maintenance Board

(Amendment)

Act,

2015.

(Punjab ^ActNo.19

of2015)' ^l.99 Ordinances Nil

Delegated Legislation Notification ^No.

G.S.R. 28/P.A.23/l96l/ S.43/Amd.(4)/2015,

dated^the8th

May,

2015,

containing

amendment^inthe

Punjab State

Agricultural Markeling

Board

(Class~ lll)

Service

Rules,

I989.^..133

Correction

Slips, Republications

and Replacements Ni!

(xxxvi)

PUNJAB

GOVT.^GAZ.

(EXTRA), ^MAY

13, ²⁰¹⁵

99

(VVSK ^{23, I937}

SAKA)

N

PART ^I

GOVERNMENT ^OFPUNJAB

DEPARTMENT ^OFLEGAL^ANDLEGISLATIVE AFFAIRS,

PUNJAB

NOTIFICATION

The llth

May,2015 No.

19-Leg./2015.-The

following ^Actofthe

Legislature ofthe

State^of Punjab

received ^the

assent ofthe Governor^of

Punjab on the 29th

Day

of April,

2015, ^is

hereby published ^for

general

information:-

THE PUNJAB

ANCIENT,

HISTORICAL MONUMENTS,

ARCHAEOLOGICAL

SITES^ANDCULTURAL HERITAGE

MAINTENANCE

BOARD

(AMENDMENT)

ACT, ²⁰¹⁵

(Punjab ^ActNo.19of

2015)

AN

ACT

further ^toamend^the

Punjab

Ancient, Historical

Monuments. Archaeological

Sites^andCultural

Heritage

Maintenance Board ^Act,

2013.

BE it enacted

by

the

Legislature

of

the State of

Punjab

in the

Sixty-sixth Year ofthe

Republic

oflndia ^asfollows:-

1.

(I)

This

Act may be called the

Punjab

Ancient,

Historical Shorttitlcand Monuments, Archaeological

Sites ^andCultural

Heritage

Maintenance Board

"mm"cemem (Amendment) ^Act,

2015.

(2) ^Itshall ^comeintoforce ^{on andwith}effect^{fromthedate of} its

publication

in the Official

Gazette.

2. in the

PunjabAncient,

Historical

Monuments,

Archaeological

Sites

Amendmentⁱⁿ and Cultural

Heritage

Maintenance Board

Act, 2013,

in section

7, ^forclause

""5""

7 of (b), ^the

following

clause shall ^be

substituted,

namely:-

£33"

A" 29 of

"(b) ^fortheconstruction/creation ^{of the}

buildings ^ofState/National importance ^and

repayment ^ofloans raised ^forconstruction/creation of^the

buildings

of State/National

imponance;".

H.P.S.

MAHAL,

Secretary ^toGovernment ^of

Punjab, Department ^of

Legal ^and

Legislative

Affairs 769/05-20/5/Pb, ^Govt

Press, ^SAS.

Nagar

10

kcgd. ^No.

NW4CH~22

Regd. ^N0.Cl'll)/0092/2015-2017 I'ricc .' Rs 2.70

_

W

lawman

Lfiuntmmcnt (5:12am

EXTRAORDINARY

Published

by Authority

CHANDIGARH, THURSDAY,

SEPTEMBER

24, ²⁰¹⁵

(ASVINA

2,1937

SAKA)

PUNJAB VIDHAN SABHA

SECRETARIAT

NOTIFICATION

The 23rd

September,

20 l

5

No. 25-PLA-2015/205.-The

Punjab

Ancient,

Historical

Monuments, Archaeological

Sites^andCultural

Heritage

Maintenance Board

(Second Amendment)

Bill, ^2015is

hereby published ^for

general

information under

the proviso ^{torule |2l}

ofthe Rules

ofProcedure^and

Conduct^of

Business^inthe Punjab

Vidhan Sabha

(Punjab

LegislativeAssembly):-

Bill No.

25-PLA-20l5

THE PUNJAB

ANCIENT,

HISTORICAL

MONUMENTS,

ARCHAEOLOGICAL SITES AND

CULTURAL

HERITAGE

MAINTENANCE BOARD

(SECOND

AMENDMENT) BILL,

2015

A

BILL

further to amend the

Punjab

Ancient,

Historical

Monuments, Archaeological

Sites^andCultural

Heritage

Maintenance Board

Act,

2013'

BE

it enacted

by

the

Legislature

ofthe State

ofPunjab

in

the

Sixty—sixth Year

ofthe

Republic

oflndia as

follows:-

1.

(l)

ThisActmay

be

called the

PunjabAncient,Historical Monuments,

Shorttitle and Archaeological

(2919)

2920 PUNJAB

GOVT. GAZ.

(EXTRA),

SEPTEMBER

24.

2015

(ASVN 2, ¹⁹³⁷

SAKA)

Amendment) ^Act,

2015.

(2) ^Itshall^{come into}force^onandwitheffect from the date of

its publication ^intheOfficial Gazelle. Amendment ^{in 2.Inthe}

Punjab

Ancient,

Historical

Monuments.

Archaeological

Sites^and ling: ^1329ofCultural

Heritage

Maintenance Board ^Act,2013, ⁱⁿ

section ^{7, for}

clause ^(b), 2013~ the

fol

lowing

clause shall be

subslituted,

namely:-

"(b) ^{for the}construction/creation of the

buildings

of

State/National importance, repayment ^ofloans raised^for

construction/creation of the

buildings

of State/National

importance

and

operation

and maintenance

ofheritage memorial/project

and

Memorials;".