PUNJAB GOVT. GAZ. (EXTRA), JANUARY 4, 2022
(PAUSA 14, 1943 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, JANUARY 4, 2022
(PAUSA 14, 1943 SAKA)
( ii )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
1. The Punjab Fiscal Responsibility and Budget Management (Second Amendment) Act, 2021. (Punjab Act No. 2 of 2022)
2. The Punjab (Institutions and Other Buildings) Tax (Repeal) Act, 2021. (Punjab Act No. 3 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Notification No. G.S.R. 01/P.A.23/1961/ S.43/ Amd.(32)/2022, dated the 3rd January, 2022, containing amendment in the Punjab State Agricultural Marketing Board (Group 'A') Service Rules, 1988.
Part - IV Correction Slips, Republications and Replacements
Nil ______
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.. 7
.. 1
1
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 4th January, 2022
No.2-Leg./2022.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 27th day of December, 2021, is hereby published for general information:-
THE PUNJAB FISCAL RESPONSIBILITY AND BUDGET
MANAGEMENT (SECOND AMENDMENT) ACT, 2021
(Punjab Act No. 2 of 2022)
AN
ACT
further to amend the Punjab Fiscal Responsibility and Budget Management Act, 2003.
BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Fiscal Responsibility and Budget Management (Second Amendment) Act, 2021.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Fiscal Responsibility and Budget Management Act, 2003, in section 4, in sub-section (2), for clause (a), the following clause shall be substituted, namely:-
"(a) contain fiscal deficit as per cent of Gross State Domestic Product (GSDP) at 3.5 per cent (three and a half per cent) and 0.50 per cent (half per cent) on the basis of capital expenditure incurred by the State, in the financial year 2021-2022, and maintain thereafter at 3.0 per cent (three per cent) or as allowed by the Government of India from time to time;".
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
.
Short title and Commencement Amendment in section 4 of Punjab Act
No. 11 of
2003.
5
2482/1-2022/Pb. Govt. Press, S.A.S. Nagar
2
7
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 4th January, 2022
No.3-Leg./2022.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 28th day of December, 2021, is hereby published for general information:-
THE PUNJAB (INSTITUTIONS AND OTHER BUILDINGS)
TAX (REPEAL) ACT, 2021
(Punjab Act No. 3 of 2022)
AN
ACT
to repeal the Punjab (Institutions and Other Buildings) Tax Act, 2011. BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab (Institutions and Other Buildings) Tax (Repeal) Act, 2021.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. The Punjab (Institutions and Other Buildings) Tax Act, 2011 (Punjab Act No. 9 of 2011), is hereby repealed.
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Short title and
Commencement
Repealing of
Punjab Act
No. 9 of 2011.
2482/1-2022/Pb. Govt. Press, S.A.S. Nagar
1
2482/1-2022/Pb. Govt. Press, S.A.S. Nagar
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF AGRICULTURE AND FARMERS' WELFARE
(MANDI BRANCH)
NOTIFICATION
The 3rd January, 2022
No. G.S.R. 01/P.A.23/1961/S.43/.Amd.(32)/2022.-In exercise of the powers conferred by section 43 of the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab State Agricultural Marketing Board (Group-A) Service Rules, 1988, namely:-
RULES
1. (1) These rules may be called the Punjab State Agricultural Marketing Board (Group-A) (First Amendment) Service Rules, 2022.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
2. In the Punjab State Agricultural Marketing Board (Group-A) Service Rules, 1988, in Appendix 'B', against serial No.3-A, under column No.5, for the words, "three years", the words "one year" shall be substituted.
D.K. TIWARI,
Financial Commissioner to Government of Punjab, Department of Agriculture and Farmers' Welfare.