PUNJAB GOVT, GAZ. (EXTRA). APRIT, 3. 2018
(CHTR 13. 1940 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAB
NOTI FICATION
The 3rd March, 2018 No.8-Leg./2018.-The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 30th day of March, 2016. is hereby published for general information:-
- THE COMMISSION FOR PROTECTION OF CHILD RIGHTS
(PUNJAB AMENDMENT) ACT, 2014.
(Punjab Act No. 7 of 2018)
AN
ACT
further to amend the Commission for Protection of Child Rights Act, 2005, in its application to the State of Punjab,
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i
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) This Act may be called the Commission for Protection of Child Short title and Rights (Punjab Amendment) Act, 2014. Commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. Inthe Commissions for Pro. sction of Child Rights Act, 2005 (hereinafter Amendment of section 2 of
Central Act 4 of
(i) after clause (a), the following clause shall be inserted, namely:- 2006. referred to as the principal Act). in section 2,-
"(aa) "Vice-Chairperson" means the Vice-Chairperson of the State Commission;": and
Gi) inclause (d), forthe word "Chairperson", the werds "Chairperson eZ and Vice-Chairperson" shall be substituted.
3. Inthe principal Act, in section 17, in sub-section (2),- Amendment of ; . p section 17 of () im clause (a), for the words "a Chairperson who is a person o Central Act 4 of . ' a " i 2 eminence and has done outstanding work", the words aChairperson 2006. and a Vice-Chairperson who are persons of eminence and have
done outstanding work" shall be substituted; and
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\ o s w e
7)
PUNJAB GOVT. GAZ. (EXTRA), APRIL 3. 2018 34
(CHTR 13. 1940 SAKA)
(11) in clause (b), for the words "six Members". the words "five Members" shall be substituted.
4. Inthe principal Act, in section 18 and in the heading except proviso, for the word "Chairperson", the words and sign "Chairperson, Vice-Chairperson"
shall be substituted and in the proviso, for the word "Chairperson", the words
"Chairperson and Vice-Chairperson" shall be substituted.
5. Inthe principal Act, in section 19,-
(i) in the heading, for the word "Chairperson", the words and sign
"Chairperson, Vice-Chairperson" shall be substituted:
(11) in sub-section (1), for the word "Chairperson", the words and sign
"Chairperson, Vice-Chairperson" shall be substituted;
(i) in the provisos, for the words "Chairperson" wherever occurring, the words "Chairperson or Vice-Chairperson" shall be substituted:
and
(iv) in sub-section (2), for the word "Chairperson", the words
"Chairperson or Vice-Chairperson" shall be substituted.
6. Inthe principal Act, in section 20 and in the heading except proviso, for the word "Chairperson", the words and sign "Chairperson, Vice-Chairperson"
shall be substituted and in the proviso, for the word "Chairperson", the words
"Chairperson or Vice-Chairperson" shall be substituted.
7. Inthe principal Act, in section 22, for the word "Chairperson", the words and sign "Chairperson, Vice-Chairperson" shall be substituted.
8. In the principal Act, in section 32, in the heading, for the word
"Chairperson", the words and sign "Chairperson, Vice-Chairperson" shall be substituted.
9. Inthe principal Act, in section 36, in sub-section (2), in clause (a), for the word "Chairperson", the words and sign "Chairperson, Vice-Chairperson" shall be substituted,
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1476/04-20/8/Pb. Govt Press, S.A.S. Nagar Amendment of
section 18 of
Central Act 4 of
2006.
Amendment of section 19 of Central Act 4 of
2006.
Amendment of section 20 of Central Act 4 of
2006.
Amendment of section 22 of Central Act 4 of
2006.
Amendment of section 32 of Central Act 4 of
2006.
Amendment of section 36 of Central Act 4 of
2006.
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