PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 18,2013
(MAGHA 29, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th February, 2013 No. l6-Leg/2013,-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th January, 2013, is hereby published for general information :
121
THE PUNJAB PRIVATELY MANAGED AFFILIATED AND
PUNJAB GOVERNMENT AIDED COLLEGES, PENSIONARY
BENEFITS SCHEME, 1996 (REPEAL) ACT, 2012
(Punjab Act No. 16 of 2013)
AN
ACT
to provide for the repeal of the Punjab Privately Managed Affiliated and Punjab Government Aided Colleges, Pensionary Benefits Scheme, 1996 and for the matters connected therewith.
WHEREAS the Director of Public Instructions (C), Punjab circulated the aforesaid Scheme framed by the State Government vide memo No.6/105-87-Pension dated the 18th December, 1996; AND WHEREAS the said Scheme was deemed to have comne into force with effect from the Ist April, 1992;
AND WHEREAS under the aforesaid Scheme, all the employees (Teaching and Non-Teaching) in the employment of an affiliated college who were covered under 95% grant-in-aid scheme were made eligible for grant of pensionary benefits in lieu of the Contributory Provident Fund Scheme subject to the exercise of options through their respective Managing Committees; AND WHEREAS it is on record that the aforesaid options have not been exercised by the employees so far;
AND WHEREAS in these circumstances, it is expedient to enact a law in public interest to avoid undue and unreasonable financial liabilities on the State Exchequer.
BE it enacted by the Legislature of the State of Punjab in the Sixty-third
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 18,2013 121
( GHA 29, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AF AIRS, PUNJAB
enm—
oy NOTI CA O
N
The 18th February, 2013 No. 16-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th January, 2013, is hereby published for general information :-
V Y A F ATED
J B VE MENT I OLLEGES, PENSIONARY
ENEFITS SCHEME, 96 AL) ACT, 2012
j ct o. f 013)
i e the repeal of the Punjab Privately Managed Affiliated and nj overnment i Colleges, Pensionary Benefits Scheme, 1996 at ers ect ith.
WHEREAS h irector blic Instructions (C), Punjab circulated h o esaid m ram h e rnment vide memo
o. h ecember, 1996;
he a d hem em d o om into
o i e t rom h i pril, 1992;
the aforesaid Scheme, all the employees
(T an N n-Teaching) in the employment fan affiliated coll ege who
were co u 5% g t - i schem w m eligible for grant of p b efit in lieu o the Contributory Provident Fund Scheme subject gia to he ex o o o throug their respective Managing Committees;
A W it is on reco d tha the afo esaid options h ave not
been exercised by the em so far;
W in these circumst nces, it is expedient to enact a la w
in pu c intere to avo d undu and unreasonable financial liabilit ies on the
State E er
BE it enac ed by the L ure of the State of Punjab in the S ixty-third
1
Short title and commencement. Repealing of the Punjab
Privately
Managed
Affiliated and Punjab
Government
Aided Colleges, Pensionary
Benefits
Schene, 1996.
122 PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 18, 2013
(MAGHA 29, 1934 SAKA)
Year of the Republic of India as follows:
1. () This Act may be called the Punjab Privately Managed A ffiliated and Punjab Government Aided Colleges, Pensionary Benefits Scheme, 1996 (Repeal) Act, 2012.
(2) It shall be deemed to have come into force on and with effeet from the lst day of April, 1992.
2. () On and with effect from the lst April, 1992, the' Punjab Privately Managed Affiliated and Punjab Government Aided Colleges. Pensionary Benefits Scheme, 1996 circulated vide memo No.6/105-87-Pension dated the 18th December, 1996, shall be and shall always be deemed to haye been repealed.
(2) Notwithstanding anything contained in any instructions, rule or other law for the time being in force and any order or decision of any Court, Tribunal, all the employees of the affiliated colleges (Teaching and Non Teaching) covered under 95% grant-in-aid scheme shall not be entitled to any pensionary benefits under the Scheme so repealed under sub-section (1).
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Afairs. 0157/2-2013/Pb. Govt. Press, S.A.S. Nagar Short title a
mence en
epealing f the
unjab
ri ately
anaged
fTil e
unjab
overnment
i ol eges,
Pensionary
enefi
heme, 6.
NJ B GOVT. AZ. TRA), ARY 18,2013
A 29, 1934 KA)
22
Year of the Republic of India as follows:-
1. 1 his ct ay e al d t unjab Privately Managed Affiliated unjab overnment ided ol eges, ensionary enefits Scheme, 1996 (Repeal) Act, 2012.
(2) lt shall be ed to have e into force and with effect from the 1st day of April, 1992.
2. (1 it ffect om 1 t pril, 92, e' unj ri ately anaged f iliated unj b overnment i ol eges, ensionary enefits eme, lated i e o o.6/105-87-Pension t t ecember, 96, al al ays ed to have be n repealed.
Notwithstanding anything contained in any instructions, rule r aw m being fo a order or decision of any Court, Tribunal, all ploye s d l es hi g Non-
Teaching) cover er % r nt-i -aid e al t ti o pensionary benefits er h e l er -secti n (1).
H.P.S. HAL,
Secretary to Government nj b, Department of Legal and Legislative Affai . 0157/2-2013/Pb. ovt. s, . .
2