Regd. No. NW/CH-22 Regd, No. CHD/0Q092/ -202
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, NOVEMBER 1, 2018
(KARTIKA 10, 1940 SAKA)
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab State Legislature (Prevention of Disqualification) Amendment Act, 2018. (Punjab Act No. 25 of 2018) 113-114 Part - IT Ordinances
Nil
Part - III Delegated Legislation - A Nil
Part - IV Correction 'Slips, Republications and Replacements
"Nil (cxxill)
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PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 1, 2018 113
: (KRTK 10, 1940 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The Ist November, 2018 No.28-Leg/2018.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st day of October, 2018, is hereby published for general information:-
THE PUNJAB STATE LEGISLATURE (PREVENTION OF
DISQUALIFICATION) AMENDMENT ACT, 2018.
(Punjab Act No. 25 of 2018)
AN
ACT
further to amend the Punjab State Legislature (Prevention of Disqualification) Act, 1952.
Be it enacted by the Legislature of the State of Punjab in the Sixty-ninth Year of the Republic of India-as follows:-
1. (1) This Act may be called the Punjab State Legislature (Prevention of Disqualification) Amendment Act, 2018.
(2) It shall be deemed to have come into force on and with effect from the 26th day of January, 1950.
2. Inthe Punjab State Le gislature (Prevention of Disqualification) Act, 1952 (hereinafter referred to as the principal Act), after section 1, the following section 1-A shall be inserted, namely:- -
"EA. In this Act, un;ess the context otherwise requires, - Definition (a) "compensatory allowance" means any sum of money '" payable to the holder of an office by way of daily allowance (such allowance not exceeding the amount of daily allowance to which a Member of Legislative Assembly is entitled under the Funjab Legislative Assembly (Sularies and Allowances of Members) Act, 1942), any conveyance allowance, house-rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office;
(b) "statutory body" means any corporation, committee, commission, council, board or other body of persons, Short title and
commencement,
Tnsertion of new
section 1-A of
Punjab Act 7 of
1982.
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PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 1, 2018 114
(KRTK 10, 1940 SAKA)
whether incorporated or not, established by or under any law for the time being in force; and
(c) "non-statutory body" means anybody of persons other than a statutory body.".
3. Inthe principal Act, in section 2,-
(i) clauses (e), (g) and (h) shall be omitted; and
(ii) in clause (i), at the end. for sign ".", the sign ";" shall be substituted, and thereafter, the following clauses shall be added, namely:-
"O) (k)
(1)
(m) (n)
(0)
(p) any Office held by a Minister (including the Chief Minister), Minister of State or Deputy Minister, whether ex-officio or by name;
the office of Chairman, Vice-Chairman, Deputy Chairman of the State Planning Board:
the office of each leader and each deputy leader of a recognised party and a recognised group in the Punjab State Legislature; the office of Chief Whip, Deputy Chief Whip or Whip in the Punjab State Legislature;
the office of chairman or member of the syndicate, senate, executive committee, council or court of a university or any other body connected with a university;
the office of chairman or member of a committee (whether consisting of one or mere members), sel up temporarily for the purpose of advising the Government or any other authority in respect of any matter of public importance or for the purpose of making an inquiry into, or collecting statistics in respect of, any such matter, if the holder of such office is not entitled to any remuneration other than compensatory allowance; and
the office of chairman, director or member (by whatever name called) of any statutory or non-statutory body other than any such body as is referred to in clause (0), if the holder of such office is not entitled to any remuneration other than compensatory allowance.",
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1632/11-2018/Pb. Govt. Press. SA.S. Nagar Amendment in
section 2 of
Punjab Act 7 of
1952.
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