PUNJAB GOVT. GAZ. (EXTRA), MARCH 11, 2015 (PHGN 20, 1936 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB NOTIFÊCATION
The Il th March, 2015 No.9-Leg./2015,-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 26th Day of February, 2015, is hereby published for general information:
THE PUNJAB AFFILIATED COLLEGES (SECURITY OF SERVICE) AMENDMENT ACT, 2014
(Punjab Act No. 9 of 2015)
PARTI
1.
further to amend the Punjab Affiliated Colleges (Security of Service) Act, 1974.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows:
publication in the Official Gazette.
AN
() This Act may be called the Punjab Affiliated Colleges (Security short title and
of Service) Amendment Act, 2014.
ACT
67
(2) It shall come into force on and with effect from the date of its
«7-B. Tenure of ofice of the Chairman and the Members.
2. In the Punjab A ffiliated Colleges (Security of Service) Act, 1974, Insertion of new
after section 7-A, the following section shall be inserted, namely:
The tenure of office of the Chairman and the members of the
Educational Tribunal shall be three years or till
attaining the age of sixty-five years whichever is earlier."
(2) Notwithstanding such repal, anything done or any action taken
under t he Ordinance referred to in sub-section (), shall be deemed to have
been done or taken under the corresponding provisions of this Act.
H.P.S. MAHAL,
724/3-2015/Pb. Govt. Press, S.A.S. Nagar
commencement.
3. (1) The Punjab AfYiliated Colleges (Security of Service) Act, 1974 Repeal and saving.
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
section 7-B in
Punjab Act 23 of 1974.
(Punjab Ordinance No. 7 of 2014), is hereby repealed.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 11, 2015 67
(PHGN 20, 1936 SAKA)
PART I DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 11th March, 2015
No.9-Leg./2015.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 26th Day of
3 February, 2015, is hereby published for general information:-
THE PUNJAB AFFILIATED COLLEGES (SECURITY OF
SERVICE) AMENDMENT ACT, 2014
(Punjab Act No. 9 of 2015)
AN
ACT
further to amend the Punjab Affiliated Colleges (Security of Service)
Act, 1974.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth
Year of the Republic of India, as follows:
1. (1) ThisActmay be called the Punjab Affiliated Colleges (Security Short title and
of Service) Amendment Act, 2014. commencement.
(2) lt shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the Punjab Affiliated Colleges (Security of Service) Ac t, 1974, Insertion of new
after section 7-A, the following section shall be inserted, namel y:- section 7-Bin
Punjab Act 23 of
“7-B. The tenure of office of the Chairman and the member s of the 1974.
Tenure of office Educational Tribunal shall be three years or till
ofthe Chairman attaining the age of sixty-five years whichever is
2 mbers. . and the Me earlier.”
3. (1) ThePunjabAffiliated Colleges (Security of Service) A ct, 1974 Repeal and
(Punjab Ordinance No. 7 of 2014), is here by repealed. saving.
(2) Notwithstanding such repal, anything done or any ac tion taken
under t he Ordinance referred to in sub-sectio n (1), shall be deemed to have
been done or taken under the corresponding provisions of this Act.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
724/3-2015/Pb. Govt. Press, S.A. S. Nagar