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EXTRAORDINARY
Published by Authority
CHANDIGARH, WEDNESDAY, SEPTEMBER 14,2016
(BHADRA 23,1938 SAKA)
PUNJAB YIDHAN SABIIA SECRETARIAT
NOTIFICATION
The14th September, 2016 No. 51-PLA-2016/288.-The Punjab Khadi and Village Industries Board (Amendment) Bill, 2016 is hereby published forgeneral information underthe proviso to rule 121 of ltte Rules of Procedure and Conduct ofBusiness inthe Punjab Vidhan Sabha(Punjab Legislative Assembly):-
Bi11 No.51-PLA-2016
THE PUNJAB KHADI AND VILLAGE INDUSTRIES BOARD
(AMENDMENT) BILL, 2016
A
BILL
1955.
further to amend thePunjab Khadi and village Industries Board Act, Be it enacted by the Legislature of the State of Panjab in the Sixty- seventh Year oftheRepublic of India as follows:-
1. (1) This Act may be called the Punjab Khadi and Village Industries short title and Board (Amendment) Act, 201 6. commencement.
(2) It shall come into force on and with effect from thedate of its publication in the Official Gazette.
( 1677)
Amendment of section4 of Punjab Act 40 of
1956.
Amendment of section 5-A of Punjab Act 40 of
1956.
Amendment of section 14-A of Punjab Act 40 of
1956.
Amendment of section 31-A of Punjab Act 40 of
1956.
1678 PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 14, 2016
(BHDR23,1938 SAKA)
2. In the Punjab Khadi and Village lndus4ies BoilrdAct, 1955 (hereinafter referred to as the principal Act) in section 4,-
(i) in sub-seGtion(l)and in the provisothereto,forthewörd"Chairman"
wherever occurring, the words and Slgn "Chairman, Senior Vice- Chairman" shall be substituted; and
(ii) in sub-section (2), for the word "Chairman", thewords and signs
"Chairman, Senior Vice-Chairman, Vice-Chairman" shall be instituted.
3. In the principal Act, in section 5-A and in the margin thereto, for the word "Chairman", wherever occurring, the words and sign "Chairman, Senior Vice-Chairman" shall be substituted.
4. In the principal Act, in section 14-A, in sub-section (2), for the word andsign "Vice-Chairman", thewords and sign "SeniorVice-Chairman,Vice- Chaiman" shall be substituted.
5., ln the principal Act, in section 31-A, in sub-section (3), in clauses (a) and (b), for the word "Ch'airman" wherever occurring, the words and sign
"Chairman,- Senior Vice-Chairman" shall be substituted.
2
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1680 PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 14,2016
(BHDR 23,1938 SAKA)
FINANCIAL MEMORANDUM
This Bill is proposed witha viewtocreate the post of SeniorVice- Chaimian inthePunjab Khadi and Village Industries Board toensure smooth functioning and to fuifill the objective of Punjab Khadi andVillage Industries Board toprovide its services to the public at large. Only Honorarium, house rent allowance and reimburse,me\at of petrol & telephone expenses as flxed by the Govt. is involved. This Bill involoes financial implications and it ii estimated that an additional expenditure of Rs. 10,50,000/- (approx.) per year will be incurred forproviding above facilities to the SeniorVice-Chairman. The Governor has, in pursuance of clause (1) and (3) of Article 207 of the Constitution of India, recommended tothePunjab Legislative Assembly, theintroduction and consideration of the Bill. Chandigarh
The l4th September, 2016
SI-¥ASRI LAK8ANPAL MISBRA
Secretary.
109879-20I6/Pb. Govt. Press, S.A.S. Nagar
4