PUNJAB GOVT GAZ. (EXTRA.), DEC. 13, 2011 (AGHN 22, 1933 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 13th December, 2011
No. 48-Leg./2011The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th November, 2011, is hercby published for gencral information :
THE PUNJAB CIVIL SERVICES (RATIONALIZATION OF CERTAINCONDITIONS OF SERVICE) REPEAL ACT, 2011
(Punjab Act No. 35 of 2011)
AN
109
ACT
to repeal the Punjab Civil Services (Rationalization of Cerlain Conditions of Service) Act, 2011.
BE it enacted by the Legislature of the State of Punjab in the Sixty-second Year of the Republic of India, as follows:
1. (1) This Act may be called the Punjab Civil Services Short title and commencement.
(Rationalization of Certain Conditions of Service) Repeal Act, 2011.
(2) It shall be deemed to have come into force with effect from
the Sth day of April, 2011.
2. The Punjab Civil Serviccs (Rationalization of Certain Conditions
of Service) Act, 2011 (Punjab Act 8 of 2011) is hereby repcaled.
GOBINDER SINGH,
3. The Punjab Civil Services (Rationalization of Certain Conditions Repeal.
of Service) Repcal Ordinance, 2011 (Punjab Ordinance 8 of 2011) is hereby
also repealed.
Repealing of Punjab Act 8 of 2011
Secretary to Government of Punjab, Department of Legal and L.egislative Affairs.
PUNJAB GOVT GAZ. (EXTRA.), DEC. 13, 2011 109 (AGIIN 22, 1933 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 13th December, 2011
No. 48-Leg./2011.—The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th November, 2011, is hereby published for general information
THE PUNJAB CIVIL SERVICES (RATIONALIZATION OF CERTAIN CONDITIONS OF SERVICE) REPEAL ACT, 2011
(Punjab Act No. 35 of 2011)
AN
ACT
to repeal the Punjab Civil Services (Rationalization of Certain Conditions of Service) Act, 2011.
BE it enacted by the Legislature of the State of Punjab in the
Sixty-second Year of the Republic of India, as follows :—-
1. (1) This Act may be called the Punjab Civil Services Short title and . > ement
(Rationalization of Certain Conditions of Service) Repeal Act, 2011. commeneemen
(2) It shall be deemed to have come into force with effect from
the Sth day of April, 2011.
2. The Punjab Civil Services (Rationalization of Certain Conditions Repealing of Punjab Act 8 of
of Service) Act, 2011 (Punjab Act 8 of 2011) is hereby repealed. 2011
3. The Punjab Civil Services (Rationalization of Certain Conditions Repeal
of Service) Repeal Ordinance, 2011 (Punjab Ordinance 8 of 2011) is hereby
also repealed.
GOBINDER SINGH,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.