PUNJAB (GOVT GAZ. (EXTRA.), APRIL 12, 2012 (CITR 28, 1934 SAKA)
PART-I DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification The 17th April, 20 12
No, 3-Leg./2012.-The following Act of the Legislature of the State of iah received the assent of the Governor of Punjab on the 16th March, 2012,
is hereby published for general information : THE PUNJAB SCHOOL. EDUCATION BOARD (AMENDMENT AND
VALIDATION) ACT, 201| (Punjab Act No. 3 of 2012)
AN
further to amend the Punjab School Education Board Act, 1969. B: it enacted by the Legislature of the State of Punjab in the Sixty
second Year of the Republic of India, as follows :
(i)
ACT
1. (1) This Act may be called the Punjab School Education Short title and Board (Amendment and Validation) Act, 2011.
(2) It shall be deemed to have come into force on and with effect from the 2nd day of June, 201.
2. In the Punjab School Education Board Act, 1969, in section 5, Amendment in in sub-section (),
in the second proviso, for the words "sixty-five years", the words "sixty-six years" shall be substituted ; and
(ii) after sub-section (1), the following sub-section shal! be inserted, namely :
1335 LR(P)-Govt. Press, U.T., Chd.
Commencement.
"(1-4) Notwithstanding anything contained in this section, all actions taken or orders made by the Chairman prior to the commencement of the Punjab School Education Board (Amendment and Validation) Act, 2011 (hereiFafter referred to as the amending Act), shall, for all purposes be deemed to be valid as if the term of the office of the Chairman was extended with effect from the 2nd day of June, 2011 under the provision made by the amending Act and no such action or order made sha!l be called in question on this ground.".
SURINDER GUPTA,
section 5 of
of i969. Punjab Act 24
Secretary to Government of Punjab, Department of Legal and Legislative Afairs.
f
he
PUNJAB GOVT GAZ. (EXTRA). APRIL 17,2012 9 (CIITR 28, 1934 SAKA)
Li— PART-1
pEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 17th April, 2012
F 2 No. 3-Leg./2012.—The following Act of the Legislature of the State of
punjab received the assent of the Governor of Punjab on the 16th March, 2012,
is hereby published for general inform ation :—
THE PUNJAB SCHOOL EDUCATION BOARD (AMENDMENT AND VALIDATION) ACT, 2011
(Punjab Act No. 3 of 2012)
AN
ACT
further to amend the Punjab School Education Board Act, 1969.
Br: 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 School Education Short titic and
Board (Amendment and Validation) Act, 2011. commencement.
(2) It shall be deemed to have come into force on and with effect
from the 2nd day of June, 2011.
2. In the Punjab School Education Board Act, 1969, in section 5, Amendment in
* in sub-section (71),— section 5 of
Lo Co Punjab Act 24 (i) in the second proviso, for the words “sixty-five years”, of 1969.
the words “sixty-six years” shall be substituted ; and
(ii) after sub-section (I), the following sub-section shall be
inserted, namely :—
“(1-4) Notwithstanding anything contained in this section,
all actions taken or orders made by the Chairman
prior to the commencement of the Punjab School
Education Board (Amendment and Validation) Act, -
2011 (hereinafter referred to as the amending Act), ¥
shall, for all purposes be deemed to be valid as if 8
the term of the office of the Chairman was extended he
with effect from the 2nd day of June, 2011 under
eA the provision made by the amending Act and no
Y such action or order made shall be called in question
on this ground.”.
SURINDER GUPTA,
Secretary to Government of Punjab.
Department of Legal and Legislative Affairs.
1335 LR(P)—Gowr. Press, U.T, Chd.