PUNJAB GOVT. GAZ. (EXTRA), MARCH 12, 2013
(PHGN 21, 1934 SAKA)
PART I
DEPARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
The 12th March, 2013 No. 20-Leg./2013.,- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 14th February, 2013, is hereby published for general information:
THE PUNJAB SCHEDULED CASTES LAND DEVELOPMENT
AND FINANCE CORPORATION (AMENDMENT AND
VALIDATION) ACT, 2012
(Punjab Act No. 20 of 2013)
129
AN
ACT
further to amend the Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970.
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India, as follows:
1. (1) This Act may be called the Punjab Scheduled Castes Land Development and Finance Corporation (Amendment and Validation) Act, 2012.
(2) It shall be deemed to have come into force on and with effect from the 19th day of September, 2011.
2. In the Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970 (hereinafter referred to as the principal Act), in section 2,
(i) for clause (e), the following clause shall be substituted, namely:
"le) director' means a director of the Board and includes the Chairman and the Vice-Chairman;"
(i) in clause (), the word "and" appearing at the end shall be omitted; and
(ii) in clause (m), for the sign . appearing at the end, the sign and word "; and shall be substituted and thereafter, the following clause shall be added, namely:
"(n) Vice-Chairman" means the Vice-Chairman of the Corporation.".
Short title and
commencement.
Amendment in
section 2 of
Punjab Act 9 of
1970.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 12,2013 129
(P GN 21, 1934 SAKA)
PART 1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
The 12th March, 2013 No. 20-Leg./2013.- The fol wing Act of the Legislature of the State of Punjab received the as ent of the Governor of Punjab on the 14th February, 2013, is hereby published for general information:-
T E P NJ B EDULED CASTES L D DEVELOPMENT
CE ORPORATION (AMENDMENT AND
VALIDATION) ACT, 2012
(Punjab Act No. 20 of 2013) further to end unj cheduled astes evel pment Finance orporation ct, 70.
k ct Legislature of the State of Punjab in the Sixty-third Year of th epublic f India, o o s:-
I. (1) This Act may be ca led h ab ed es e el ent orporation (Amendment and Valid ation) Act, 2012.
(2) It shall em to om in o force on and wit h effect from
the 19 d September, 2 .
2. In the P S l C L D velop ment and Finance
Corporat Act, 197 (h after referred to a s the principal Act), in
section 2,-
(i) forclau (e) the fo low n clause shall b e substituted, namely:-
"(e) 'direc r' m a director of the Board an d includes the
Chairman and the i hai an;"
(ii) inclause (1), the wo d "and" appearing at t he end shall be omitted;
and
(iii) in clause (m), for the sign "." a pearing a t the end, the sign and
word "; nd" sh l b subs ituted and therea fter, the following
clause shall be a ded, nam l :-
"(n) "Vice-Chairm " means the Vi ce-Chairman of the
Corp ion ".
Short title and
commencement.
Amendment in
section 2 of
1
3.
4
5
6.
In the principal Act, in section 7,
PUNJAB GOVT. GAZ. (EXTRA), MARCH 12, 2013
(PHGN 21, 1934 SAKA)
(a) in sub-section (), in clause (), for the word "Five'", the word «Six" shall be substituted; and
In the principal Act, in section 11, in sub-section (/-A), for the word
"Chairman", wherever occurring, the words and sign "Chairman or the Vice Chairman" shall be substituted.
(b) for sub-section (2), the following sub-section shall be substituted, namely:
(i)
In the principal Act, in section 12,
(ii)
"(2) The Governor shall appoint the Chairman and the Vice Chairman from amongst the directors.".
130
for sub-section (2), the following sub-section shall be substituted, namely:
"(2)If for any reason, the Chairman is unable to attend any meeting, the Vice-Chairman and in his absence any other director, elected by the directors present at the meeting, shall preside at the meeting."; and
for sub-section (3), the following sub-section shall be substituted, namely:
"(3) All questions, which come up before any meeting, shall be decided by a majority of the votes of directors present and voting, and, in the event of equality of votes, the Chairman, or in his absence, the Vice-Chairman, or in his absence, the director presiding over the meeting, shall have and exercisea second or casting vote.".
In the principal Act, after section 15, the following section shall be inserted, namely:
"75-4. Notwithstanding the Punjab Scheduled Castes Land Development and Finance Corporation (Amendment) Ordinance, 2011 (Punjab Ordinance No. 12 of2011), ceased to operate, the appointment of the Vice-Chairman made under the provisions of this Act, as amended by the said Ordinance, shall be deemed to be validly continued as if the appointment of the Vice-Chairman was made under the provisions of this Act, as amended by the Punjab Scheduled Castes Land Development and Finance Corporation (Amendment and Validation) Act, 2012.".
Validation
H.P.S. MAHAL,
0175/3-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Amendment in
section 7 of
Punjab Act 9 of
1970.
Amendment in section 1l of Punjab Act 9 of
1970.
Amendment in section 12 of Punjab Act 9 of
1970.
Insertion of new section 15-A in Punjab Act 9 of
1970.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 12,2013 130
( GN 21, 1934 SAKA)
3. Inthe principal Act, in section 7,-
(a) in sub-section (1), in clause (f), for the word "Five", the word
"Six" shall be substituted; and for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The Governor shall appoint the Chairman and the Vice- Chair an f amongst the directors.".
4. In the principal Act, in section 11, in sub-section (/-4), for the word
"Chairman", wherever oc urring, t e words and si n "Chair an or t e Vice- Chairman" shall be substituted.
.» | (b)
5. I t e principal Act, i secti n 2,-
(i) r sub-section (2), e following sub-section shall be substituted, namely:-
" ) son, Chairman is unable to attend any e ting, Vice-Chairman in his absence any other irector, elected the directors present at the meeting, shall preside at the meeting."; and
-secti n ), following sub-section shall be substituted,
" namely:-
" ) All esti ns, hi e ti g, shall be ajorit h rs t
voting, and, in the event of equality of votes, the Chairman, or in ce, he i hai an, in ce, h
director presiding over the meeting, shall have and exercise a eco o c n "
6. In h p n al Act a e section 15, the following section shall be inserted, ely:-
"15-A. N t it s i g the P ab Scheduled Castes Land Development and F na Corporation (Amendment) Ordinance, 2011 Validation (Pu Ordinance No. 12 of 2011), ceased to operate, the app n m nt of the V ce-C m m un the provisions of this Act, as am by the said O e, sha be d em to be validly continued as if the appo n m t of the V ce-C rm w m under the provisions of this A as am by the Pu jab Scheduled Castes Land Development and Finance C o (Am ndment and Validation) Act, 2012.".
H.P.S. M
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 0175/3-20 . Gov . Press, S.A.S. Nagar dg
Amendment in
section 7 of
Punjab Act 9 of
1970.
Amendment in section 11 of Punjab Act 9 of
1970.
Amendment in section 12 of Punjab Act 9 of
1970.
Insertion of new section 15-A in
2