tJ ' Rei:d. No. NW/CH-22 Regd. No. CHD/0092/2018-2020 ~u11jab <13oacrnmrnt <13azcttc
EXTRAORDINARY
Part - I
Part - II
Part - Ill Part - IV Published by Authority
CHANDIGARH, FRIDAY, APRIL 17. 2020
(CHAITRA 28, 1942 SAKA)
LEGISLATIVE SUPPLEMENT
Contents Acts·
I. The Punjab Private Health Sciences Educational Institution (Regulation of Admission, Fixation of Fee and Making of Reservation) Amendment Act, 2020. (Punjab Act No. 9 of 2020)
2. The Punjab Prisons Development Board Act, 2020.
(Punjab Act No. l O of 2020)
Ordinances
Nil
Delegated Legislation
Nil
Correction Slips, Republications and Replacements
Nil ( xxxi)
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PUNJAB GOVT. GAZ. (EXTRA), APRIL 17, 2020 77
(CHTR 28, 1942 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 17th April, 2020
No. 9-LegJ2020.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 20th day of March, 2020, is hereby published for general information :-
THE PUNJAB PRIVATE HEALTH SCIENCES EDUCATIONAL
INSTITUTIONS (REGULATION OF ADMISSION, FIXATION OF
FEE AND MAKING OF RESERVATION) AMENDMENT ACT, 2020
(Punjab Act No. 9 of 2020)
AN
ACT
further to amend the Punjab Priva1e Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006. BE it enacted by the Legislature of the State of Punjab in the Seventy-first Year of the Republic of India as follows:-
!. (I) This Act may be called the Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Amendment Act, 2020.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006 (hereinafter referred to as the principal Act), in section 2,-
(i) after clause (d), the following clause shall be inserted, namely:-
"(dd) "health sciences" means an education leading to impart Bachelor of Medicine and Bachelor of Surgery (MBBS), Bachelor of Dental Surgery (BOS), Bachelor of Ayurvedic Medicine and Surgery
(BAMS), Bachelor of Homeopathic Medicine and Surgery (BHMS) and/or their Post Graduate(s) and such other level of course(s) pertaining to health and medical education, as may be notified by the State Government from time to time;" and Short title. e:
and
Commencemenl.
Amendment or
section 2 of
Punjab Act 6 or
2006
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78 PUNJAB GOVT. GAZ. (EXTRA), APRIL 17, 2020
(CHTR 28, I 942 SAKA)
(ii) for clause (i), the following clause shall be substituted, namely:-
(i) "private health sciences educational institution'' means an institution, not established and administered by the Central or State Government and it includes an institution, by whatever name called, including any University, Deemed University or college, whether aided or unaided, non-minority and whether governed or administered or managed or run by an individual or individuals or Trust or any other private entity, agency or organization, which institution conducts or carries on the activity of imparting education to students leading to a degree or diploma in any course or courses in the field of Health Sciences;"
Amendment of 3. In the principal Act, in section 3, for sub-section (I), the following section 3 of
Punjab Act 6 of sub-section shall be substituted, namely:-
2006
"(I) Notwithstanding anything contained in any other law, enacted by the legislature of the State of Punjab, for the time being in force , the State Government shall regulate the admission, fix fee and make reservation for different categories in admissions to private health sciences educational institutions.".
Subs1i1u1ion of 4. In the principal Act, for section 6, the following section shall be section 6 of
Punjab Act 6 of substituted, namely:-
2006
"6. "Notwithstanding anything contained in any other law enacted by Reservation the legislature of the State of Punjab, for the time being in of seals. force, All private health sciences educational institutions shall reserve seats for admission in open merit category and management category, for advancement of socially and educationally backward classes of citizens or for the Scheduled Castes or Scheduled Tribes to such extent as may be notified by the State Government in the Official Gazette from time to time:
· Provided that such reservation shall not apply to the minority category seats in minority private hen Ith sciences educutional institutions.".
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PUNJAB GOVT. GAZ. (EXTRA), APRIL 17, 2020
(CHTR 28, 1942 SAKA)
79
5. In the principal Act, for section 7. for sub-section (I), the following Amendment or si.:clion 7 or
sub-section shall be substituted, namely:- Punj::ib A1.:I 6 or
"(I) Notwithstanding anything contain~d in any other law, enacted by the legislature of the State of Punjab, for the time being in force, the State Government shall determine or cause to be determined the fee to be charged by the private health sciences educational institutions having regard to the minimum norms of infrastructure and facilities as laid down by the concerned Council.".
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2007/4-2020/Pb. Govt. Press, S.A.S. Nagar
2006
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