PUNJAB GOVT. GAZ. (EXTRA), MARCH 08, 2013
(PHGN 17, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 8th March, 2013 No. 19-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 14th February, 2013, is hereby published for general information :
127
THE PUNJAB BACKWARD CLASSES LAND DEVELOPMENT
AND FINANCE CORPORATION (AMENDMENT AND
VALIDATION) ACT, 2012
(Punjab Act No. 19 of 2013)
AN
ACT
further to amend the Punjab Backward Classes Land Development and Finance Corporation Act, I9 76.
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India, as follows:
(i)
1. () This Act may be called the Punjab Backward Classes Land Development and Finance Corporation (Amendment and Validation) Act, 2012.
(2) It shall be deemed to have come into force on and with effect from
the 13th day of July, 2011.
2. In the Punjab Backward Classes Land Development and Finance Corporation Act, 1976 (hereinafter referred to as the principal Act),in section 2,
for clause (h), the following clause shall be substituted, namely:
(h) director' means a director of the Board and includes
the Chairman and the Vice-Chairman;"; and
(ii) in clause (q), for the sign ." appearing at the end, the sign and word and" shall be substituted and thereafter,the following clause shall be added, namely:
"() *Vice-Chairman" means the Vice-Chairman of the
Corporation.".
Short title and
commencement.
Amendment in
section 2 of
Punjab Act 27
of 1976.
3. In the principal Act, in section 7, for sub-section (2), the following Amendmentin
sub-section shall be substituted, namely:
section 7 of
Punjab Act 27
2) The State Government shall appoint the Chairman and the of
1976.
Vice-Chairman from amongst the Directors.".
PUNJAB GOVT. GAZ. (EXTRA), M 08, 2013 127
(PHGN 17, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PU A
N FICATION
T 8th Mar 2013 No. 19-Leg./2013.-The following Act of the Legislature of the State of Pun jab received the assent of the Governor of Punjab on the 14th February, 2013, is hereby published for general information :-
THE PUNJAB BACKWARD CLASSES T
AND FINANCE CORPORATION (AMENDMENT AND
VALIDATION) ACT, 2012
P ab A 19
J h o h j ar l e el ent Finance Corporation Act, 1976. BE it enacted by the egislat re h t j n h Sixty-third ear the epublic India, as follows:-
1. (1) This Act may be called the nj ard l ss s evel ment e orporati n A endment Val dation)ct,
(2) lt shall i rom the 13th day of July, 2011. :
2. In the nj ac ard lasses evel ent i Corporation Act, 1976 ereinafter ri cipal ct), section 2,-
(i) forclause (A), the o ing se al bstituted, amely:-
"(h) 'd rec ' eans i ctor f oard includes the hai an ice-Chairman;"
(ii) in clause (g), for the gn *." ppearing at t nd, t a word *; d" shal be substituted and thereafter, the f l ing cl use shal e dded, namely:-
"(r) "Vice-Chairman" means t e Vice-Chairman f t e Corporation."
3. Inthe principal Act, in section 7, for sub-section (2), t e f l ing sub-section shall be substi uted, na e :-
"(2) The State Government shall appoint t e Chair an and t e Vice-Chairman f amongst the Directors."
ort title
en .
Amendment in
section 2 of
Punjab Act
of 1976.
Amendment in
section 7 of
Punjab Act 27
of 1976.
1
5.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 08, 2013
(PHGN 17, 1934 SAKA)
4. In the principal Act, in section l1, in sub-section (1-A), for the word Chairman", wherever occurring, the words and sign "Chairman or the Vice-Chairman" shall be substituted.
In the principal Act, in section 12,
7.
(i)
128
for sub-section (2), the following sub-section shail be substituted, namely:
(2) If for any reason, the Chairman is unable to attend any meeting, the Vice-Chairman, and in his absence, any other director, elected from amongst the directors present at the meeting, shall preside at the meeting."; and
(ii) for sub-section (3), the following sub-section shall be substituted, namely:
"(3) All questions, which come up before any meeting, shall be decided by a majority of the votes of directors present and voting, and, in the event of equality of votes, the Chairman, or in his absence, the Vice-Chairman, orin his absence, the director presiding over the meeting, shall have and exercise a second or casting vote.".
6. In the principal Act, in section 15, in sub-section (3), for the words
and sign "the Chairman," the words and signs
"the Chairman, the Vice-Chairman," shall be substituted. *15-A. Notwithstanding the Punjab Backward Classes Land
Validation Development and Finance Corporation (Amendment) Ordinance, 2011 (Punjab Ordinance No. 6 of 2011), ceased to operate, the
appointment of the Vice-Chairman made under the provisions of this Act, as
amended by the said Ordinance, shall be deemed to be validly continued as if
the appointment of the Vice-Chairmanwas
made under the provisions of this
H.P.S. MAHAL,
0172/3-2013/Pb. Govt. Press, S.A.S. agar In the principal Act, after section 15, the following section shall be Insertion of new
section 15-A of
inserted, namely: Punjab Act 27
of 1976.
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs. Amendment in
section !i of
Punjab Act 27
of 1976.
Amendment in
section 12 of
Punjab Act 27
of 1976.
Amendment in
section 15 of
Punjab Act 27
of 1976.
Act, as amended by the Punjab Backward Classes Land Development and
Finance Corporation (Amendment and
Validation) Act, 2012.".
TUT
J GOVT. AZ. (EXTRA), 08, 2013
PH A)
4. ri cipal ct, ct 1 , sub-section (1-A), for the word
"C an", herever ccur ing, ords and sign "Chairman or the ice-Chairman" al bstituted.
ri cipal ct, t 2,-
(i) for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) If for any reason, the Chairman is unable to attend any meeting, the Vice-Chairman, and in his absence, any other director, elected from amongst the directors present at the meeting, shall preside at the meeting."; and
(ii) for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) All questions, which come up before any meeting, shall be d ajorit t fdirectors present
ti g, , in e t uality of votes, the
hai an, n nce, h i - hair an, or in
nce, h t r r the eeting, shall
erci "
n i al ct, n , n -secti n ), r
or
g " h ai an," h or s
g " h hai an, h
Vice-Chairman," shal bstituted.
n i al ct, 5, h low
ll
n rted, namely:-
" A otwithstanding h j ard l s
validation Development and Financ orpo rati n A endment)
rdi ance, P j r i ce o
. of 201 ), o erate, he i ent h i hai an a er h i s ct,
e h rdi ance, ll m o l t
h i ent h Vi hai an a er h i s
ct, m h j
ar l s evel ent
e orporati n A endment Validation) Act, 12.".
. . . HAL,
Secretary to ver ent nj b, epart ent al egislati e Affairs. 0172/3-2013/Pb. Govi. P s, S A. . Nagar
mendment
t 11
unj ct
f 76.
men
ion
unjab ct
e n
section 15 of
j ct
Insertion of
o A
j c
976.
2