PUNJAB GOVT, GAZ. (EXTRA), APRIL 7, 2016 17
(CHTR 18, 1938 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGALAND LEGISLATIVE AFFAIRS, PUNJAB
— NOTIFICATION
The 7th April, 2016
No. 9-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st day of March, 2016, is hereby published for general information:-
THE PUNJAB PRIVATELY MANAGED AIDED COLLEGES (NON- PAYMENT OF GRANT-IN-AID ON ACCOUNT OF TERMINAL
BENEFITS) ACT, 2016.
(Punjab Act No. 6 of 2016)
AN
ACT
to provide Jor non-payment of grant-in-aid on account of terminal benefits to the Punjab Privately Managed Aided Colleges and for the matters connected therewith or incidental thereto.
Whereas since the inception of the Grant-in-Aid Scheme, the Leave Encashment and Gratuity etc. being Terminal Benefits, were never the expenditures covered under the said Scheme and the same is only to provide for grant-in-aid on account of expenditures payable during service tenure of the employees, .
Whereas the Government of Punjab has now deemed it appropriate for non-payment of grant-in-aid on account of terminal benefits such as gratuity and leave encashment ete. to the Privately Managed Aided Colleges in the State of Punjab.
Whereas based on the advice dated the 8th March, 2016 of the Department of Finance, the Government of Punjab, Department of Higher Education had placed the matter before the Council af Ministers of the State of Punjab and the Council of Ministers, in its meeting held on the 5th March, 2016, has decided for non-payment of grant-in-aid on account of terminal benefits such as gratuity and leave encashment etc. 10 the privately managed aided colleges.
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Short title and commencement. Definitions. Expenditure not covered under the Scheme,
Aided Colleges not entitled for grant-in-aid for the payment of ferminal benefits,
XT ,
7, 2016
PUNJAB Gov't.
GAZ. (EXTRA),
APRI
| (CHTR
18, 1938 SAKA)
.
5. it is expedient lo enact a law i n
ed financial liabiliti es on thei
ecumIstance
And whereas in t hese c r star
, unjustifl
public interest (0 avoid undue and ifi
State Exchequer.
Bk it enacted by the Legislat ur
Seventh year of the Republic o f India as follows:-
| |
the Punjab Privately Manag ed Aided
Aid on Account of Terminal Bene fits)
e of the State of Punjab in the Sixty-
1. (1) This Act may be called Colleges (Non-Payment of Grant-in- Act, 2016.
(2) It shall be deemed to have come into force on a nd with effect from
the 21st March, 1979.
2. Inthis Act, unless the context otherwise requires,-
(a) "Finance Department" means the Department of Finance of the State of Punjab;
(b) "State Government" means the Government of the State of Punjab in the Department of Higher Education;
(c) "Terminal Benefits" means the benefits payable at the time of retirement from service or otherwise;
(d) "Scheme" means the Grant-in-Aid Scheme issued by the Government vide letter No, 2563-5 Edu. 1/79-4316 dated 21.3.1979 as amended or to be amended by the Government from time to
time; and
(e) i means the employees (working or retired) of the rivately Managed Aided Colleges in the State of Punjab covered under the Scheme. J
3. The leave encashment and gratuit be covered under the Scheme as the Government shall not be resp expenditure on account of such terminal benefits
4. Notwithstandi . for the time bei ns onlatned in any instructions, rule or other | ing in » Tule othe law Tribunal, ell the - ct and any order Or decision of any Court or of an shall not be entitled to vee Aided Colleges Covered und :
any grant-in-aid on - under the scheme
benefits under the Scheme. Sunt of payment of the terminal
y ate; being terminal benefits shall not
expenditure of the State Gover
|
nment and Onsible to compensate any management for
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PUNJAB GOVT. GAZ. (EXTRA), APRIL 7, 2016 19
(CHTR 18, 1938 SAKA)
5. No suit and prosecution shall lie against the State Government or any Protection of officer or emplohyee of the State Government for anything, which is done or "CHons taken in intended to be done in good faith under this Act. good faith.
6. NoCivil Court shail have jurisdiction to entertain any suit or proceedings Bar of in respect of any matter arising under or connected with this Act. Jurisdiction.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 990/4-2016/Pb. Govt. Press, S.A.S. Nagar
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