PUNJAB GOVT. GAZ. (EXTRA), DECEMBERI1,2013
(AGHN 20, 1935 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The l1th December, 2013 No. 59-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 PUNJAB PRIVATELY MANAGED RECOGNISED
SCHOOLS EMPLOYEES (SECURITY OF SERVICE)
AMENDMENT ACT, 2013
3.
277
(Punjab Act No. 48 of 2013)
AN
ACT
further to amend the Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979.
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 Privately Managed Recognised Schools Employees (Security of Service) Amendment Act, 2013.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the Punjab Privately Managed Recognised Schools Employees
(Security of Service) Act, 1979 (hereinafter referred to as the principal Act),
in section 2, after clause (c), the following clause shall be inserted, namely:
"(cc)"educational institution" shall have the same meaningas assigned
Educational
Tribunal
to it in clause () of section 2 of the
Punjab Affiliated Colleges
(Security of Service) Act, 1974;".
In the principal Act, after section 7, the following section shall be inserted, Insertion of new namely:
"8. Notwithstanding anything containedin thisAct, and in sub-section
Jurisdiction of (12) of section 7-A of the Punjab Affiliated Colleges
Short title and
commencement.
(Security of Service)Act, 1974, the Educational Tribunal
shall also have jurisdiction to hear cases of disputes Amendment in
section 2 of
Punjab Act 18
of 1979.
section 8 of
Punjab Act 18
of 1979
UN P JAB GOVT. GAZ. (EXTRA), DECEMBER 11,2013 277
(AGHN 20, 1935 SAKA)
ENT I TI E FFAIRS, PUNJAB
NOTIFICA I
T 1 ecember, No. 59-Leg./ 013.-The owi ct egislature t t Punjab received the assent of the Governor of Punjab on the 4th Day of December, 2013, is hereb bli neral n ation: —
PUNJAB PRIVATELY AGE GNI
LS P YEES (SECURITY SERVICE)
ENT CT, 2013
| ct o. ) furt r e h nj r atel anage ecognised Schools ploye s curit r i e) ct, 9.
BE it enacted by the Legislature h t j n h t -fourth ear f t epubli i o s: -
A h j r atel anage ecogn
ised ort title nd
ools ploye s curity o Service) endment ct , . commencement.
(2) all n i t rom h
blicati n n h Offic al azet e. h nj r ately anage ecognised ools ploye s endment in curity of Service) ct, reinaft er d o cipal Act),
Bn2 of is
in r ), h low
all n rt d, namely:- 1979. all h am meani a g
"(cc) " ucational t n"
2 h nj f ili t d ol es n f) curity of Service) ct, 7 4;".
n i al ct, h o low
all n rt d, n w
ion
nay: oo
nj ct 18
« Notwithstanding t t d n thi ct, n sub-secti n of 1979. Jurisdicti no 1 A h
j Affil Coll es
Educat (Security of Service) Act, 4, h ducational r nal
Tiina shall i t n o
t s
1
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 11,2013
(AGHN 20, 1935 SAKA)
between the Management Committees of all educational institutions and their employees.".
278
4. (1) The Punjab Privately Managed Recognised Schools Employees (Security of Service) Amendment Ordinance, 2013 (Punjab Ordinance No. 4 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 (), shall be deemed to have been done or taken under the principal Act, as amendment 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 A ffairs. Repeal and
Saving.
PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 11,2013
( GHN 20, 1935 SAKA)
278
een i betw the Man gement Committees of all educational institutions and their employees.".
4. ( ; ) The Punjab Privately Managed Recognised Schools Employees Repeal and (Security of Service) Amendment Ordina ce, 2013 (Punjab Ordinance No.4 Saving of 2013), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action ta ken
under the principal Act, as amended by the Ordin ance referred to in sub-
section (1), shall be dee ed to have been don e or taken under the principal
Act, as amendment by this Act.
H.P S AHAL,
Secretary overnment of Punj ab,
Department of Legal and Legis lative Affairs.
383/12-2013/Pb. Govt. Press, S .S. agar
2