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PUNJAB GOVT, GAZ. (EXTRA), MAY 13. 2016 7|
(VYSK 23, 1938 SAKA)
PART |
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEG ISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
The
No. 21-Leg./2016.-The fo} Punjab received the assent of {J 13th May, 2016
lowing Act of the Legislature of the State of 1€ Governor of Punjab on the 26th day of April, 2016, is hereby published for general information:-
THE PUNJAB GAU-SEWA COMMISSION (AMENDMENT)
ACT, 2016.
(Punjab Act No. 18 of 2016) further to amend the Punjab Gau- Bu it enacted by the Legislature of the State of Pu Seventh Year of the Republic of India
1. (/) This Act may bec (Amendment) Act, 2016.
(2) It shall come into force publication in the Official Gazette. Ls
(i) in clause (), for the word "Chairperson"
In the Punjab Gau-Sewa Commission Act, 2014 (hereinafter referred to as the Principal Act), in section 2,-
AN
Acr Sewa Commission Act, 2014. njab in the Sixty- 48 follows :-
alled the Punjab Gau-Sewa Commission short title and commencement.
on and with effect from the date of its Amendmeat in
section 2 of
Punjab Act 27 of
» the words and sign 2014. "Chairperson, Vice-Chairperson" shall be substituted; (ii)
(ii) in clause (i), for the sign Substituted and thereafter namely:-
"@ "Vice-Chairperson"
Commission.".
in clause (h), the word "and" shall be omitted; and
".", the sign and word "; and"shall be the following clause shal! be added, means Vice-Chairperson of the
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PUNJAB GOVT. GAZ. (EXTRA), MAY 13, 2016 22
(VYSK 23, 1938 SAKA)
3. Inthe principal Act, in section 3, in sub-section (2),- Amendment in we regs irsnb-als ert eee section 3 of
(i) in clause (a), In sub-clauses (i), (ii), (iii) and (iv), the words "not Punjab Act 27 of below the rank of joint Secretary"and in sub-clause (vi), the words 72!*
"not below the rank of Deputy Inspector General of Police"shall be omitted; and
(ii) lor clause (4), the following clause shall be substituted, namely:-
"(b) Non-official member:-
There shall be ten non-official members, including the Chairperson and the Vice-Chairperson."
4. Inthe principal Act, in section 1 1,- Amendment in a: . section I] of
(i) in sub-section (2), for the words "the member present shall elect", Punjab Act 27 of the words and sign "the Vice-Chairperson shall preside over the 2014. meeting and in the absence of Chairperson and Vice-Chairperson, the members present shall elect" shall be substituted; and
(ii) for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) Eight members comprising four ex-officio and four non-official members, shall form quorum of the meeting.". ¥
5. (1) The Punjab Gau-Sewa Commission (Amendment) Ordinance, Repeal and 2015 (Punjab Ordinance No. 3 of 2015) is hereby repealed. saving.
(2) Notwithstanding such repeal, anything done or any action taken der the Ordinance referred to in sub-section (J), shall be deemed to have been done or taken under this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Aflairs. } . 01 "/05-2016/Pb. Govt. Press, S.A.S. Nagar
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