PUNJAB GoyvTr. GAZ, (EXTRA ah ), AP (CHTR 15, 1943 Saka) aa) 113 PART |
GOVERNMENT OF PU DEPARTMENT OF LE NJAB
GAL AND LEGISLATIVE AFFAIRS NOTIFICATION | The Sth April, 2021
No. 13- . i | Ne 3 Leg./2021.- The following Act of the Legislature of the State of Punja received the assent of the Governor of Punjab on the 26th d; of March, 2021, is hereby published for general information:- " THE PUNJAB SCHOOL EDUCATION BOARD (AMENDMENT)
ACT, 2021
(Punjab Act No. 13 of 2021)
AN
ACT
further to amend the Punjab School Education Board Act, 1969.
BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab School Education Board Short title
(Amendment) Act, 2021. and commence-
(2) It shall come into force on and with effect from the date of its ment.
publication in the Official Gazette.
2. In the Punjab School Education Board Act, 1969, in section 4, in sub- Aneado
section (1), in clause (b), for sub-clauses (iv), (v) and (vi), the following sub- sb 7
clauses shall be substituted, namely:- —
"(iv) one member from amongst the Heads of Government Senior
Secondary Schools or affiliated schools of the Board;
(v) one member from amongst the Heads of Government High
Schools or affiliated schools of the Board;
hool Principals, Headmasters,
ational awardees,
PUNJAB
st the sc i e member from among
ee) ho are State or N Lecturers and teachers W
S.K. AGGARWAL,
I snt of Punjab, socretary to Government
0 b
sof d Legislative Affairs,
Department of Legal an
2266/4-2021/Pb. Govt. Press, S.A.S. Nagar