Annexure-R-2 PART -I ; —_—
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
Notification The 29 September, 2006 No. 30-Leg/2006- The following Act of the Legislative of the State of Punjab received the assent of the Governor of Punjab on the 29th September, 2006 and is hereby published for general information:-
THE PUNJAB STATE COMMISSION FOR SCHEDULED
CASTES (AMENDMENT ) ACT, 2006
( Punjab Act No. 19 of 2006 )
AN
ACT
further to amend the Punjab State Commission for Scheduled Castes, Act, 2004.
BE it enacted by the Legislative of the State of Punjab in the Fifty seventh Year of the Republic of India as follows :-
i, (I) This Act may be called the Punjab State Commission for Scheduled Castes ( Amendment) Act, 2006. Short title and commencement
(2) Itshall come into force at once.
2. In the Punjab State Commission for Scheduled Castes Act, 2004 ( hereinafter referred to as the Principal Act), in Section 3, in Samui of section 3 of
Punjab
sub-Section (2), for clause (f), the following clause shall be substituted, Act5 of 2004. namely:-
"(f) one Member-Secretary, to be appointed by the Government from amongst the retired or serving officer of Indian Administrative Service or Punjab Civil Service belonging to Scheduled Castes, not below the
1
17
Additional Secretary."
3. Inthe principal Act, in section 4, for sub-section (1), the ' following sub-section shall be substituted, namely;-
"(I) The Chairperson and non-official members shall hold office for the period of six years:-
Provided that where the Chairperson attains the age of seventy Years before the expiry of the aforesaid term of six years, he shall vacate his office on the day, on which he attains such age".
MOHINDER PAL
Secretary to Govt. of Punjab Department of Legal and Legislative Affairs Amendment of
section 4 of
Punjab Act 5 of
2004