PUNJAB GOVT. GAZ. (EXTRA), DECEMBER I1,2013 275
(AGHN 20, 1935 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PART I
NOTIFICATION
No. 58-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th Day of December, 2013, is hereby published for general information:
The 11th December, 2013
THE PUNJAB INFRASTRUCTURE
(DEVELOPMENTAND
REGULATION) AMENDMENT ACT, 2013
(Punjab Act No. 47 of 2013)
2.
AN
further to amend the Punjab Infrastructure (Development and Regulation)
Act, 2002.
()
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth
Year of the Republic of India, as follows:
1. (1) This Act may be called the Punjab Infrastructure (Development Short title and and Regulation) Amendment Act,
2013.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette. In the Punjab Infrastructure (Development and Regulation) Act,
2002
(hereinafter referred to as the principal Act), in section 18, in sub-section (2), for the words and signs "Chairman, Vice-Chairman", the words and signs "Chairman, Co-Chairman, Vice-Chairman" shall be substituted; and
(ii) after clause (a), the following clause and entries relating thereto shall be inserted, namely:
"(aa) The Deputy Chief Minister of Punjab :Co-Chairman".
commencement.
Amendment in
section 18 of
Punjab Act 8 of
2002.
PU OVT. GA (EXT ) DECEM 1,2013 275
(AGHN 20, 1935 SAK
PART 1
DEPARTM OF LEGAL AND LEG SLA V AF PUNJAB
NO FICATION
The 11th December, 2013 No. 58-Leg./2013.-The following Act of the L i o the S a e o Punjab received the assent of the G er of P on the 4th D o December, 2013, is hereby published for general in o ation:—
THE UN AB NFRASTRUCTURE DEVELOPMENT
ULATION) E , 2
P c o.
further to amend the Punjab st ucture evel ment egulation) Act, 2002.
BE it enacted by the egislature of e tate of unjab Si ty-fourth Year of the Republic of India, as fol ws:-
1. (1) This Act ay be al d unjab frastructure evel pment and Regulation) mendment Act, 013.
(2) It shall e i to f rce n and with effect the date of its publication in the Official Gazette.
2. In the Punjab Infrastructure ( evelopment and Regulation) Act, 2002 (hereinafter referred to as the principal Act), in section 18, in sub-section (2),-
(i) for the words and signs "Chairman, Vice-Chairman", the words and signs "Chairman, Co-Chairman, Vice-Chairman" shall be substituted; and
(ii) after clause (a), the fol wing clause and entries relating thereto shall be inserted, namely:-
"(aa) The Deputy Chief Min ster of Punjab : Co-Chairman".
Short title and
commencement.
Amendment in
section 18 of
Punjab Act 8 of
2002.
1
3.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 11,2013
(AGHN 20, 1935 SAKA)
In the principal Act, in section 19, for item (ii), the following item shall be substituted, namely:
4.
276
"(i) any defect in the appointment of a person acting as a Chairman or Co-Chairman or Vice-Chairman or Member of the Board; or".
(1) The Punjab Infrastructure (Development and Regulation) Amendment Ordinance, 2013 (Punjab Ordinance No. l of 2013), is hereby 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.
H.P.S. MAHAL,
383/12-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Amendment in
section 19 of
Punjab Act 8 of
2002.
Repeal and Saving.
J B GOVT. AZ. (EXTRA), DECEMBER 11,2013
IB ( 20, 5 KA)
. the principal ct, i ecti n 19, r e (i ), t l ing e shal e substituted, namely:-
(ii) any defect in the appointment of a person acting as a Chairman or Co-Chairman or Vice-Chairman or ember of the Board; or".
. (1) he unjab Infrastructure (Development and Regulation) mendment rdinance, 2013 (Punjab Ordinance No. 1 of 2013), is hereby ealed.
(2) Notwithstanding eal, yt i g action taken
der principal ct, ended rdi ance to in ub-
section (1), shall be deemed to have der he principal
ct, e de ct.
. . AL,
ecretary to over ment of unjab, epart ent egal egislative f airs.
383/12-2013/Pb. ovt.
ss, . . agar
mendment in
section 19 of
Punjab Act 8 of
2002.
Repeal and Saving.
2