PUNJAB GOVT, GAZ. (EXTRA), OCTOBER 25,2016 101
(KRTK 3, 1938 SAKA)
PART |
GOVERNMENT OF PUNJAB
NT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 25h October, 2016 No. 36-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Govemor of Punjab on the 17th Day of October, 2016. is hereby published for general information: -
THE PEPSU TOWNSHIPS DEVELOPMENT BOARD
(AMENDMENT) ACT, 2016.
(Punjab Act No. 29 of 2016)
AN
ACT
Jurther to amend the Pepsu Townships Development Board Act, 1954 with the aim and object to board base the Constitution of the Board to streamline the work.
DEPARTMI
BE it enacted by the Legislature of the State of Pu jab in the Sixty-Seventh year of the Republic of India as follows:-
1. (1) This Act may be called the Pepsu Townships Development Shor ite and Board (Amendment) Act, 2016. commencement.
(2) lt shall come into force at once,
2. Inthe Pepsu Townships Development Board Act, 1954 (hereinafter Amendment in referred to as the Principal Act) in Section 2 clause (2) shall be substituted saan? of and clause (4) shall be inserted in place of clause (g) as under:— 1055.
"(g) "Senior Vice-Chairman" means the Senior Vice-Chairman of the Board".
"(h) "Vice-Chairman" means the Vice-Chairman of the Board".
3. Inthe principal Act, in sub-section (1) of section 4, the following Amendment in words "Senior Vice-Chairman" and "Vice-Chairman" shall be inserted after hoon o he i epsu Act 2 0 the word Chairman and before words 'seven other members', and the word 1955.
"seven" shall be substituted with the word six to read as under :—
"(1) The Board shall consist of the Chairman, the Senior Vice-Chairman and Vice-Chairman and six other members, to be appointed by the State Government, of whom at least two shall be d isplaced persons settled in a township."
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PUNJAB GOVT. GAZ. (EXTRA), OCTOBER 25. 2016
(KRTK 3, 1938 SAKA)
4. Inthe principal Act, in sub-section (3) of section 9, the following words have to be added: —
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(a) insub-section (/) for the word "Chairman", the words "Chairman, Senior Vice-Chairman, Vice-Chairman" shall be substituted.
5. Inthe principal Act, sub-section (3) of section 9, the words "or in his absence Senior Vice-Chairman" after the words "or in his absence Vice- Chairman" and the word "their" shall be inserted in place of word 'his' and sub-section (3) to read as under: —
"(3) The Chairman or in his absence Senior Vice-Chairman or in his absence Vice-Chairman or in their absence any member, chosen by the members present from among themselves, shall preside at a meeting of the Board."
6. In the principal Act, clause () of section 2, words "Senior Vice- Chairman" and "Vice-Chairman" shall be inserted to read as under—
"(d) "member" means a member of the Board and includes the Chairman, Senior Vice-Chairman and Vice-Chairman.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1122/10-2016/Pb. Govt. Press, S.A.S. Nagar Amendment in
the section 9 of
the Pepsu Act 2
of 1955,
Amendment in
the section 9 of
the Pepsu Act 2
of 1935.
Amendment in
section 2 of the
Pepsu Act 2 of
1955,
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