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DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 11th December, 2013 No. 60-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th Day of December, 2013, is hereby published for general information: —
THE PUNJAB SCHOOL EDUCATION BOARD
(AMENDMENT) ACT, 2013
(Punjab Act No. 49 of 2013)
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 Sixty-fourth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab School Education Board Short title and (Amendment) Act, 2013.
commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab School Education Board Act, 1969, in section 17, after Amendment in sub-section (1), the following sub-section shall be inserted, name ly:- — Ny
"(1-4) No other authority (by whatever name it may be called), exc ept of 1969.
the Board, shall be competent to perform the functions, as mentioned in clause (iii) of sub-section (1) of section 17 of this Act:
Provided that an authority, approved and authorized by the Government of India to which institutions situated in the State of Punjab are affiliated, shall also be competent to perform the said functions."
3. (1) The Punjab School Educati on Board (Amendment) Ordinance, Re peal and
2013 (Punjab Ordinance
No. 7 of 2013), is hereby repealed.
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(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub- section (I), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 383/12-2013/Pb. Govt. Press, S.A.S. Nagar
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