PUNJAB GOVT GAZ. (EXTRA), DEC. 2, 2011 105
(AGIIN 11, 1933 SAKA)
DEPARTMENT OF LEGA. AND LEGISLATIVE AFEAIRS, PUNJAB
PART I
No. 47-1.cg./2011.-The following Act of the I.cgislature of the State of Punjab reccived the asscnt of the Governor of Punjab on the 21st November. 2011. is hercby publishcd for gencral information:
Notification
THE PUNJAB STATE: BOARD OF TECHNICAL EDUCATION AND
INDUSTRIAL TRAINING (AMENDMENT) BILL, 201| The 2nd Decembcr, 201|
(i)
(Punjab Act No. 34 of 2011)
further to amend the Punjab State Board of Technical Education und Industrial Training Act, 1992.
(ii)
AN
B: it cnactcd by the icgislature of the State of Punjab in the Sixty-second Ycar of the Republic of India as follows:
(iii)
ACT
1. () This Act may be called the Punjab State B0ard of Technical Short utieand Iducation and Industrial Training (Amendment) Act. 2011.
(2) I1 shall come into forcc on and with cffect rom the date of publication in the Official Gazette.
2. In the Punjab Statc Board of T'echnical Education and Amendment of
Industrial Training Act, 1992 (hercinafter refcrred to as the principal Act),in scction 2,
in clausc (k). for the words the Chairman and Sccretary", the words and sign "the Chairman, Vice-Chairman
and
Sccretary" shall be substituted :
in clausc (r). for the sign appcaring at the cnd,
the sign
and word ": and" shall be substituted:
after clausc (), the following clause shall
be added.
namcly :
Commencement
"/s) *Vice-Chairman mcans the Vice-Chairman of the
Board.".
Section 2 of
Punjab Act 2
of 1993
PUN AB OV' AZ. (EXT ). DI:C. 2.2011 105
(AGHIN 11 1933 SAK
PART I
DEPARTMENT OI° LLIEGAIL. AN LE SL A F I S. PU A Notification
2nd D em e , 20 1]
No. 47-Leg./2011.—T'he following Act of the [Legislature of the S of Punjab received the assent of the Governor of Pu on the 2 N ber, 2011. is hereby published for general information :
THE PUNJAB ST CATION
INDUSTRIAL T I I AM ENT) BILL, 1
(Punjab Act No. 34 of 2011) further to amend the Punjab State Board of Technical Fducation and Industrial Training Act, 1992.
i e ed h .egislature h j n h
nd ear of h epublic i s
1. (1) This Act a l nj State oard lechnical Short utic and - . . at ant commencement
I:ducation and Industrial Training endment) ct. 011. :
(2) It shall come into e it ef ct from date of ublicati n f icial azet e.
2. In the nj t te oar Technical lid t Amendment of
. _ . section 2 of Industrial Training Act. 1992 (hereinafter ferred ri cipal ct). in pap 2 e on 2 ol
1993
(i) in l use rk). for the ords "th hai an e retary", the ords d si n "t e hair an. ice- hairman d Se retary" shall be substituted ;
(ii) in clause (r). for t e si n =". appearing at t e end. t e si n and word =; a d" shal be substi :
(iii) after cl se (r . t e f l i g cl se shall be added. namely :
ry) ~Vice-Chairman™ means the Vice-Chairman ofl the Board."
1
PUNJAB GOVT GAZ. (EXTRA), DEC. 2. 2011
(AGHN 11, 1933 SAKA)
3. In the principal Act, in section 5, in sub-section ).
(i) for the words "The Board shall consist of the Chairman and following members", the words and sign "The Board shall consist of the Chairman, the Vice-Chairman and the following members" shall be substituted ;
(ii) under the heading Il. NOMINATED MEMBERS", in part (B).
(a) in item (vii), the word "and", appearing at the end shall be omitted:
(h) for item (vi), the following items shall be substituted. namely :
106
"viii) two eminent educationists or technologists or scientists out of which one shall represent the Private Polytechnics in the State :
(ix)
(x)
(xi)
(xii)
"22-A. Vicc
Chairman one nominee of the Confederation of Indian Industries:
one noninee of the Punjab. Haryana, Delhi Chamber of Comnerce and Industries
one nomince of the National A ssociation of Software and Services Companies : and
three nominees of main industries associations of the State of Punjab.".
4. In the principal Act, in scction 14, in sub-section (2), for the words Amendment of
and signs *The Chairman, and in his absencc, the Secretary to Government, Punjab. IDepartment of Technical Education and Industrial Training". the words and signs The Chairman, and in his abscnce, the Vice-Chairman and in his absence. the Secretary to Government. Punjab, Department of Tcchnical Education and Industrial Training" shall be substituted.
5. In the principal Act, in section 15, in sub-section (). for the words
"the Chairman or in his absence by such other member, the words "the Chairman or in his absence by Vice-Chairman or in his absence by such other member" shall be substituted.
Amendment of
scction 5 of
Punjab Act 2 of
1993
The Vice-Chairman shall be nominated by the Govern1ment out of the members specified in items ii), (vii) and (xii) mentioned in Part-B of sub-section () of section 5.".
scction 14 of
Punjab Act 2 of
1993
Amendment of Pinioh
1993
6. In the principal Act, afier section 22. the following section shall be Insertion of new
inserted, namely :
section 15 of
section 22-A in
Punjab Act 2 of
1993
PUNJAB GOVT GAZ. (EXTRA). DEC. 2. 2011 106
(AGHN 11, 1933 SAK
3. In the principal Act, in section S. in sub se o (1).
(i) for the words "The B d sha con of the C rm n and following members", the words and sign "The B d sha consist of the Chairman, the Vice-C m and the fo lowing members" shall be substitu e ;
(i) under the heading "Il. N M BERS". in part (B).
(a) in item (vii). the word "and" ap ng a the end shall be omitted :
(bh) for item (viii). the following items shal b su sti t d, namely :
"(viii) two eminent educationists or technologists o s tists out of whic one shall represent the Private l t hnics in he S :
(ix) onc i o h onfederati n n n ustri s :
(x) c m nee h nj b. ar ana. el i ber mer ustri s :
(XI) onc inee h ati nal As ociation f are and Services Companies ; and
(xii) three nominees of main industries associations of the State of Punjab."
4. In the principal Act. in t 4, b-secti n ). ords s " he hair an, i sence, ecretary overnment, Punjab. Department of Technical ducation dustrial raining", e ords and signs "The Chairman. and in his sence, t e ice- hair an and in his absence. the Secretary to overnment. unjab, epartment f e hnical I:ducation and Industrial Training" shall be substituted.
5. In the principal Act, in secti n 15, i ub-section (1 , f r t e words
"the Chairman or in his absence by s ch other member", t e words "t e Chairman or in his absence by Vice-Chairman or in his absence by s ch other member" shal be substit t .
6. In the principal Act. after section 22. t e f l ing section shall be inserted, namely :
"22-A. The Vice-Chairman shall be nominated by the Government Vice- out of the members specified in it s ( i), (vit) and (xii) Chairman mentioned in Part-B of sub-section (1) of section 5.7. Am of
section 5 of
Punjab Act 2 of
1993
mendment ol section 14 of unjab ct 2 ol
19093
mendment of section 1S of Punjab Act 2 of
1993
Insertion of new section 22-A in Punjab Act 2 of
1993
PUNJAB GOVT GAZ. (EXTRA). DEC. 2. 2011
(AGHN 11. 1933 SAKA)
107
7. In the principal Act. in section 38. in sub-section (2). in clause (a) for the words "the Chairman and other members" the words and sign "the Chairman, Vice-Chairman and other members" shall be substituted.
8. (1) The Punjab State Board of Technical Education and Industrial Training (Amendment) Ordinance, 2011 (Punjab Ordinance No. 13 of 2011). is hereby repealed.
(2) Notwithstarding 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.
GOBINDER SINGH,
Secretary to Government of Punjab, Department of Legal and Legislative A ffairs. Amendment of
Section 38 o1
Punjab Act 2 of
1993
Repeal and Saving
RE
PUNJA G . (EXTRA). D 2 201] 107
(AGHN 11. 193 SA
7. In the principal Act. in sectio 3 in sub (2 , in clau (a) for the wor "the C m and o her members", the words and sign "the Chairman, Vice-Chairman an o h me bers" sh b subst d.
8. (1) The Punjab State Bo o Technical E cat and In stri l Training (Amendment) Ordi ce. 11 (P O nce No. 13 of 20] 1) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action takeunder the principal Act m he O inance referred to in sub- section (1), shall be deemed to have been don tak under the principal Act. as a h ct
N ,
Secretary to over ent j Department of Legal gislativeA A e ent of
section 38 of
P A 2 o
1993
Repeal and S n
3