PUNJAB GOVT. GAZ. (EXTRA), JULY 27, 2017 201
(SRVN 5, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
-NOTIFICATION The 27th July, 2017 No.19-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 17th day of July, 2017, is hereby published for general information:-
THE PUNJAB MUNICIPAL CORPORATION (AMENDMENT)
ACT, 2017.
(Punjab Act No. 15 of 2017)
AN
ACT
further to amend the Punjab Municipal Corporation Act, | 976.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
eighth Year of the Republic of India as follows:-
I. (1) This Act may be called the Punjab Municipal Corporation Sho rt title and
commencement.
(Amendment) Act, 2017.
(2) 'It shall come into force on a nd with effect from the date of its publication in the Official Gazette.
2. In the Punjab Municipal Corpor ation Act, 1976, in section 6, for sub - Amendment in
section 6 of
sections (2) and (3), the following sub-sections shall be substituted, namely:- Punjab Act 42 o f
"(2) One-half of the total num ber of seats reserved under c lause 1976.
(a), shall be reserved for women belo nging to the Sched
a seat shall not be treate d as a seat for
uled Castes:
—
—
Provided that a fraction of the purpose of reservation. ed for women
(3) One half (including the number of seats reserv of seats to be
duled Castes) of the to tal number
belonging to the Sche || be reserved for women and sucl
filled by direct election sha be allotted by rotation to different wards in the City:
1 seats may
1
e g i n e
"
PUNJAB GOVT. GAZ. (EXTRA), JULY 27, 2017 202 (SRVN 5, 1939 SAKA)
Provided that a fraction of a seat shall not be treated as a seat for the Purpose of reservation."
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs, 1303/07-2017/Pb. Govt Press, S.A.S. Nagar
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