PUNJAB GOVT 0\/.0XiRL D}C 15. 2011 (iGN4. 933 SK)
PART
DEPARTMINT OF IGAL AND !HGISLANTVE AFFAIRS. PUNJAB Notification
The I5th December. 2011
No. 49-1eg./2011.-The ollowing Act of the Lcgislature of the State of Punjab received the asscnt of ihe Governor of Punjab on the 2lst November. 2011. is hercby published for gencral information:
THE PUNJAB IEALTH SYSTEMS CORPORATION (AMENDMENT)
ACI. 20|
(Punjab Act No. 36 of 2011)
AN
ACT
further io amend the Pumjah Heal'h Systems Corporation Act.
1996.
B: it enactcd by the Lcgislature of the State of Punjabin the Sixty
second Year of the Republic of ndia as follows:
1. () This Act may be callcd the Punjab l lealth Systenms Corporation Short itle
(Amendment) Act. 20|1.
(2) It shal! be decmed to havc come into force on and with effect
from the 23rd day of August, 2010.
2. In the Punjab Hcalth Systems Corporation Act, 1996 (hereinafter referred to as the principal Act), in scction 3, in sub-Scction (3), after clause
(aa), the following clause shall be isericd, namcly
"(aaa) another Vicc-Chairinan. who may be appointed as sucth
from amongst the members of the Board of Directers:".
3. In the principal Act,in section6.
(i) after clause (ua). lhe lollowng clausc shall be inserted namcly:
and
Commenccment
Amend1ment in
punah At &of
scction 3 ot
*"laua) another Vice-( harman, who nay be appointed as such fronn anongst the members of the Board of Directo's:": and
1996.
Amendrnent n section 6 of Punjab Act 6 of
1996
J B GOVT GAZ (ENGR DEC 13.20
\ BL 0 1 os
A H Ja 1033S VRAD
{
"DEPARTMENT OF 11GAI LE SLATIVE AFFAIRS. PUNJAB oti ion
[ 1 h e ber
o. -Leg./ 011.— I' e 'a low ct of t egislature of State f Punjab received the assent of the Governor of Punj h 1 ovember. 2011. is hereb bli d fo general n ation
THE PUNJAB HEALTH SY S RATI N AM
MENT)
CT, 011
j ct o. 6 ) r er to e h nj b ealt v s orporation Act 6
r: it te h egislature f t t o j in he Sixt -
ear h epublic Ind a lows
:
1 hi ct may e cal ed h nj Healt e s orporation
(Amendment) Act, 2011.
(2) al em e m n i
om h ugust. .
. h nj ealt s orpo ration ct, { reinafter h cipal ct). n e t
. -section ). (aa), he owi g hall nserie , el :
"r od) t er i e- hairman. a oi t d uc
rom ongst h embers h oar irectors".
3. cipal ct. in ection 6.
(i) d). th fo lo in e al rt d,
mely:
"(aac) another Vice-Chai man, m be appomted as
rom m ngst the members of the Board o f
Directors:
Short title
c e em nt
Amendment in
section 3 of
Punjab Act 6 of
1996
e me in ion l nj ct
1
PUNJAB GOVI G/NR\). DiC. 13. 2011
(AGHN 24. 193 SAKA)
(ii) in clause (hu.
(a) for the words "six en1inent persons". the words eight cminent persons sthall be substituted :
(b) in sub-clause (iv), at the cnd, the word "and" shali be omitted: and
(c) in sub-clausc (). at the cnd. for the sign .", the sign and word : and" shall be substiluted, and thereafter, the following sub-clause shall be added. namely:
"i) o cminent persOns.
GOBINDER SINGH.
Secretary to Government of Punjab. Departmcnt of L.cgai and Legislative A ffairs.
PUN AB GAZ (NITRA). DEC 5,
(AGHN 240 1933 SAK
(1) wn clause 7h). fay tor the words "six eminent perso " the w "eight eminent persons" shall be substitu e fh) in sub-clause (iv). at the en . the w d "and" sh be om ted: and
(c/n sub-clause fv). at the end. for the sign =", the sign and w : and" sh be su t t . and th fter,
the o lowi g -cl use sh be ad n ely :
Tvl two eminent persons."
NDER INGH
cret r o over ent o Punjab. Department of I.egal egislati e flair
2