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PUNJAB GOVT GAZ_(EXTRA), APRlL 09, 2013 157
(CHTR 19, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE IWFAIRS, PUNJAB
NOTIFICATION
The 9th April, 2013 No. 27-Lcg.l2013.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 5th Day of April,
20) 3, is hereby published for general information:-
THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND ACT, 2013
(Punjab Act No. 27 of 2013)
AN
ACT
to constitute a Fund for supporting the creation of infrastructure for cancer and drug addiction treatment and for the matters connected
•.herewith and incidental thereto. BF it enacted by the Legislature of the State of Punjab 111 the Sixty-fourth Year of the Republic ofIndia as follows:-
1. (1) This Act may be called the Punjab State Cancer and Drug Addiction Treatment Infrastructure Fund Act, 2013.
(2) It shall come into force at once. 1-
-) ... In this Act, unless the context otherwise requires,-
(0) "Act" means the Punjab State Cancer and Drug Addiction Treatment Infrastructure Fund Act;
(b) "Board" means the Punjab State Cane - and Drug Addiction Treatment Infrastructure Fund Bo d constituted under section-S;
(c) "Fund" means the Punjab State Cancer and Drug Addiction Treatment Infrastructure Fund constituted under section 4;
(d) "Government" means the Government of Punjab in the Department of Health;
(e) "prescribed" means prescribed by rules made under the Act; and
(f) "section" means a section of the Act , 'tort tilk and
commencement.
f'efinilions_
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Constitution of the Board.
Constitution of Fund.
Purposes for which the Fund may be used.
158 PUNJAB GOVT. GAZ. (EXTRA),APRIL09, 2013
;~CHTR19, 1935 SAKA) ------------------3. There shall h! a Board for the purposes of carrying out the provisions ofthe Act, to bi; called the Punjab State Cancer and DrugAddiction Treatment Infrastructure ftoard, comprising the following :-
(i) Chief Minister, Punjab; Chairman
(ii) Finance Minister, Punjab; Member (iii)
Medical aaucation and Research Member Minister.Punjab;
(iv) Health ~inister, Punjab; Member
(v) Chief Secretary, Punjab; Member
(vi) Principal Secretary, Health and Family Member Welfare, Punjab; Secretary
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(vii)
Principal Secretary, Finance, Punjab; Member
(viii) Principal Secretary to Chief Minister, Member Punjab; 3Jd
(ix) Principal Secretary Medical Education Member and Research.
4. There shall be constituted a Fund to be called the Punjab State Cancer and Drug Addiction Treatment Infrastructure Fund, which shall vest in the Board constituted l~der section 3.
5. The Fund shallbe used for the following purposes>
(a) to create and up-grade infrastructure including buildings, machinery-and equipments for treatment and rehabil itation of cancer patients and for de-addiction of drug addicts;
(b) to create awareness about and prevention, detection and treatment of cancer through any means;
(c) to create nwareness about mal-effects of drugs and drug addiction r.nd prevention thereof and opportunities of treatment of drug addiction; and .
(d) for any otl.er object for furtherance of the welfare of patients afflicted ;:/ith cancer and drug addiction in the State as prescriber by the Board.
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PUNJAB GOVT. GAZ. (EXTRA), APR,L09, 2013 159
(CHTR 19,1935 SAKA)
6. The following shall contribute to the Fund, r,amely:-
(a) apercentage ofthe amount realisedfromthebiddersbyway of auction or sale of immovable properties including Optimum Utilization of Vacant Government Lands (OUVGL) properties by the Government, semi-Governmenr-agencies, Urban Local Bodies, Improvement Trusts and Panchayati Raj Institutions, as prescribed in each case;
a percentage of the revenues realised by the societies ad trusts, set up by the departments of the State Government excluding the grants-in-aid received by such societies and trusts from the State or Central Government, as prescribed m each case;
(b)
(c) grants-in-aid or contributions received from Punjab Government or the State PSUs/Boa~s/Corporations/ Apex Co-operative, Urban Local Bodies, Improvement Trusts and Panchayati Raj Institutions at their option, as prescribed in each case;
(d) a percentage of Funds collected through the infrastructural development projects of the projects having a worth of more than Rupees fifty crores, such as the construction of the roadj, bridges and flyovers taken up by t~le agencies like Public Works Department, Mandi Board, -Punjab Infrastructure Development Board and the PunjJ!!>Roads and Bridge'> Development Board or through the S'rate Funding; (e)
(f)
I
C surcharge on any tax or cess, as may be prescribed; and f
such other contributions as may be pfescribed from time tv time.
7.' The Fund shall be administered by and in the name of the Board or as prescribed. \.
8. The accounts of the Fund constituted under section 4 shall be audited by the Examiner Local Funds Accounts, Punjab.
9. No Civil Court shall have any jurisdiction to entertain or decide any question relating to matters arising under this Act or the rules made there i't
under.
Contribution to
the Fund.
Administration
of the Fund.
Audit.
Bar or
jurisdiction.
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r PUNJAB GOVT. GAZ. (EXTRA), APRlL V9, 2013 157 (CHTR 19, 1935 SAKA) ----------------_ .._----.- ..--------
PART!
DEPARTMENT OF LEGAL AND LEGISLATIVE Af fAIRS, PUNJAB
NOTIFICATION
The 9th Apri I, 2013 No. 27-Lcg'/2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on toe 5th Day of April, 2013, is hereby published for general informatiorr-
THE PUNJAB STATE CANCER AND DRUG ADDICTION
TREATMENT INFRASTRUCTURE FUND ACT, 2013
(Punjab Act No. 27 of 2013)
AN
ACT
to constitute a Fund for supporting the creation of infrastructure for cancer and drug addiction treatment and for the mailers connected therewith and incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth Year of the Republic oflndia as follows:- r
1. (1) This Act may be called the Punjab State Cancer and Drug Add iction Treatment Infrastructure Fund Act, 2013.
(2) It shall come into force at once.
2. In this Act, unless the context otherwise requi,'es,-
(a) "Act" means the Punjab State Can~er aud Drug Addiction Treatment Infrastructure Fund Act;
(b) "Board" means the Punjab State Cancer tn'd Drug Addiction Treatment Infrastructure Fund Board constituted under• l., section 3; .
(c) "Fund" means the Punjab State Cancer and Drug Addiction Treatment Infrastructure Fund constituted under section 4;
(d) "Government" means the Government of Punjab in the Department of Health;
(e) "prescribed" means prescribed by rules made underthe Act; and
(f) "section" means a section of the Act. ,'hort ti tie and
commencement.
I'efinitions.
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