PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 19, 2013123
(MAGHA 30, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 19th February, 2013 No. 17-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the Ist February, 2013, is hereby published for general information :
THE PUNJAB STATE BOARD OF TECHNICAL EDUCATION
AND INDUSTRIAL TRAINING (AMENDMENT) ACT, 2012
(Punjab Act No. 17 of 2013)
AN
ACT
further to amend the Punjab State Board of Technical Education and Industrial Training Act, 1922.
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows:
3.
1. () This Act may be called the Punjab State Board of Technical Education and Industrial Training (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on and with effect from the 3 1st day of Qctober, 2012.
2. In the Punjab State Board of Technical Education and Industrial
Training Act, 1992 (hereinafter referred to as the principal Act), for the long title, the following long title shall be substituted, namely:
"to provide for the establishment of a State Board of Technical
Education and Industrial Training for promotionand co-ordination
of technical education and industrial training in the polytechnics and industrial training institutes in the State of Punjab and for subjects
connected therewith including those under t he Skill Development
Initiative (SDI) Scheme or any such other Scheme.".
() The Punjab State Board of Technical Education and Industrial
Training (Amendment) Ordinance, 2012 (Punjab
Ordinance No. 8 of 20 12), is
hereby repealed.
Short title and
Commencement.
Amendment in
the long title of
puniah Act 2 0f
1993.
Repeal and savings.
PUNJAB GOVT. GAZ. (EXTRA), FEBRU 19,2013 123
(MAG 30, 1934 SA
PART I
DEPARTMENT OF LEGAL L A I S, PU A
FICATION
The 19th February, 2013 No. 17-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 1st February, 2013, is hereby published for general information :-
TI
AND INDUSTRIAL TRAINING (AMENDMENT) ACT, 2012
P
ther h a echnical ucat Industrial Training Act, 1922. t h egislature h t nj n h i ty-third ear of h Republic i o s:
1. (1) This ct a l nj t t oar f echnical Education and Industrial Training mendment) ct, 12.
(2) It shal ed e it ct om 1st of Qctober, 2012,
2. In unjab tate oard f echnical ducation Industrial Training Act, 2 ereinafter f rr d ri cipal ct), or the long title, the following long title shall be ubstituted, el —
"to rovide r e st l ent f tate oard ofTechnical Education and I dustrial raining f r r motion o-ordination of technical education d i dustrial t i g i t e olytechnics and i dustrial t i ing i stitutes i t e State ofPunjab d f r subjects con ected t erewith i cl ding t ose t he Skil Development Initiative (SDI) che e or any s ch other Scheme."
3. (1) ThePunjab State Board of Technical Education and Indust rial
Training ( mendment) Ordinance, 2012 ( unjab Or dinance No. 8 of 2012), is
hereby repealed.
Short title and
commencement.
mendment in
1
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 19, 2013
(MAGHA 30, 1934 SAKA)
(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.
124
H.P.S. MAHAL,
0159/2-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and legislative Affairs.
PUN A G . G (EX A), FEBRUA 19,2013 124
(MAG 30, 1934 SAKA)
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as am by the O n referred to in sub-section (1), shall be deemed to have been done or taken un the p in Act, as amended by this A t
H.P S
S r t to G ent o P j , par ent of al an le e Affairs
.
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