PUNJAB GOVT GAZ. (EXTRA.), FEB. 2, 2011 1
(MAGHA 13, 1932 SAKA)
PART-I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 2nd February, 2011
No. 4-Leg./2011.—The following Act of the Legislature of the State of
3 Punjab received the assent of the Governor of Punjab on the 27th January, 2011 and is hereby published for general information :—
| THE PEPSU TOWNSHIPS DEVELOPMENTBOARD
| (AMENDMENT) ACT, 2010
|
(Punjab Act No. 1 of 2011)
AN
ACT
Jurther to amend the Pepsu Townships Development Board Act,
1954.
BE it enacted by the Legislature of the State of Punjab in the Sixty- first Year of the Republic of India, as follows :—
1. (1) This Act may be called the Pepsu Townships Development Board (Amendment) Act, 2010.
| (2) It shail come into force at once.
2. In the Pepsu Townships Development Board Act, 1954 (hereinafter referred to as the principal Act), in section 2, in clause (J), at the end, for the sign ".", the sign and word "; and" shall be substituted, and thereafter, the following clause shall be added, namely :—
"(g) "Vice-Chairman" means the Vice-Chairman of the Board.".
3. In the principal Act, in section 4, for sub-section (1), the foi'owing sub-section shall be substituted, namely :—
"(1) The Board shall consist of the Chairman, the Vice- Chairman and seven other members, to be appointed by the ————_ State Government, of whom at least two shall be displaced persons settled in a township.".
Short title and
commencement.
Amendment in
section 2 of
Pepsu Act 2
of 1955.
Amendment In
section 4 of
1
PUNJAB GOVT GAZ. (EXTRA.), FEB. 2, 2011 2
(MAGHA 13, 1932 SAKA)
4. In the principal Act, in section 5,—
(a) in sub-section (I), for the word "Chairman", the words
"Chairman, Vice-Chairman" shall be substituted; and
(b) in sub-section (2), for the word "Chairman", the words
"Chairman, Vice-Chairman" shall be substituted.
5. In the principal Act, in section 9, for sub-section (3), the following sub-section shall be substituted, namely :—
"(3) If for any reason, the Chairman is unable to attend the meeting of the Board, the Vice-Chairman, and in his absence, any member, chosen by the members present from among themselves, shall preside at the meeting of the Board."
6. In the principal Act, in section 45, in sub-section ( 2), in clause (a),
for the word "members", the words "the
Chairman, Vice-Chairman and
members" shall be substitu
ted.
REKHA MITTAL,
Secretary 10 Government of Punjab,
Department of | egal and Legislat ive Affairs.
14031 LR(P)—Govt. Press, U- T, Chd. Amendment in
section 5 of
Pepsu Act 2
of 1955.
Amendment in
section 9 of
Pepsu Act 2
of 1955.
Amendment in
section 45 of
2