PUNJAB GOVT. GAZ. (EXTRA), OCTOBER 12, 2020
(ASVN 20, 1942 SAKA)
Regd. No. NW/CH-22 Regd. No. CHD/009 / 18-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, MONDAY, OCTOBER 12, 2020
(ASVINA 20, 1942 SAKA)
( lxxxix )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab Good Conduct Prisoners (Temporary Release) Amendment Act, 2020
(Punjab Act No. 15 of 2020)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 123-124
1
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 12th October, 2020
No.18-Leg./2020.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 30th day of September, 2020, is hereby published for general information:-
THE PUNJAB GOOD CONDUCT PRISONERS (TEMPORARY
RELEASE) AMENDMENT ACT, 2020
(Punjab Act No. 15 of 2020)
AN
ACT
further to amend the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962.
BE it enacted by the Legislature of the State of Punjab in the Seventy- first Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Good Conduct Prisoners (Temporary Release) Amendment Act, 2020.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962, in section 3, in sub-section (2-A), after the second proviso, the following proviso shall be added, namely:-
"Provided further that during disasters under the Disaster Management Act, 2005, or epidemics under the Epidemic Diseases Act, 1897, the State Government may, by a special notification published in the Official Gazette, allow temporary release beyond the maximum period of sixteen weeks during a calendar year, and may also waive the condition of temporary release being availed of on quarterly basis."
Short title and
commencement.
Amendment of
section 3 of
Punjab Act 11 of
1962.
123
3. (1) The Punjab Good Conduct Prisoners (Temporary Release) Amendment Ordinance, 2020 (Punjab Ordinance No.1 of 2020) is hereby repealed.
(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 done or taken under the principal Act, as amended by this Act.
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2124/10-2020/Pb. Govt. Press, S.A.S. Nagar
124
Repeal and saving.
3