PUNJAB GOVT. GAZ. (EXTRA), JULY 17, 2017
(ASAR 26, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 17th July, 2017
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No.12-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 8th day of July. 2017, is hereby published for general information:
THE LK. GUJRAL PUNJAB TECHNICAL UNIVERSITY
(AMENDMENT) ACT, 2017.
(Punjab Act No. 8 of 2017)
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AN
ACT
further to amend the I.K.Gujral Punjab T'echnical University Act, 1996.
BE it enacted by the Legislature of the State of Punjab in the Sixty eighth Year of the Republic of india as follows:
1. (1) This Act may be called the L.K.Gujral Punjab Technical University hort title and (Amendment) Act, 2017.
(2) It shall be deemed to have come into force on and with effect from the 13th day of June, 2017.
2. In the L.K.Gujral Punjab Technical University Act, 1996 (hereinafter Amendment in referred to as the principal Act), in section 2, after clause (d), the following clause shall be inserted, namely:
"dd) "State Government" means the Government ofthe State of Punjab;".
Commencement.
"(2) (a) The Chairman shall be appointed by the Chancellor out ofa panel of persons of national eminence, in the field of Industry, Technology or Technical Education, prepared through a transparent screening process on the advice of the State Government.
section 2 of
In the principal Act, in section 14, for sub-section (2), the following Amendment in sub-section shall be substituted, namely:
Punjab Act I of
1997.
section 14 of Punjab Act l of
1997.
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4.
PUNJAB GOVT. GAZ. (EXTRA), JULY 17, 2017
(ASAR26, 1939 SAKA)
(b) When the post of Chairman falls vacant, the Vice-Chairman shall act as Chairman till a new Chairman is appointed.
(c) The Chairman may be removed from the office by the State Government, if, () he willfully refuses to carry out the provisions of this Act; or () he abuses the powers vested in him; or
(ii) he is adjudged as an insolvent; or
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(iv) he is convicted by a court of law for an offence involving moral turpitude; or
(V) it appears to the State Government that his continuation in office is detrimental to public interest:
Provided thatno order of removal under this sub-section shall be passed without giving him a reasonable opportunity of being heard and after recording reasons therefor.".
() The I.K.Gujral Punjab Technical University (Amendment) Reapeal and Ordinance, 2017 (Punjab Ordinance No. 3 of 2017), is hereby saving. repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (1 ), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
VIVEK PURI,
Secretary to Govenment of Punjab, Department of Legal and Legislative Affairs. 1294/07-2017/Pb. Gov. Press, S.A.S. Nagar
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