PUNJAB GOV'T. GAZ. (EXTRA), DECEMBER 23, 2016 187
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PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 23rd December, 2016 No. 53-Leg./2016.-The following Act of the Leg islature of the State of
Punjab received the assent of the Governor of Punjab on the 22nd day of
mber, 2016, is hereby published for general inf ormation:-
JE PUNJAB SCHOOL EDUCATION BOAR
D (AMENDMENT)
ACT, 2016
(Punjab Act No. 46 of 2016)
AN
ACT
unjab School Education Board Act,
1969.
irther to amend the P it enacted by the Legislat Year of the Republic of India as follows :-
(1) This Act may be call ed the Punjab School LE ent) Act, 201 6.
| shall come into fore Official Gazette. jab School Education Boar d Act, 1969 (hereinafter refe rred Amendment in
Y
section 2 of ct), in section 2, after clause (j), the following clause shall Punjab Act 24 of
1969.
ure of the State of Punjab in the S ixty-
ducation Board Short title and commencement,
e on and with effect from th e date of its
e-Chairman" means the Senior Vice-Chairman of the
in section 4,-
Amendment in
section 4 of
1), for the words and sign "Chairman, Vice- PunjabAct 24 of
words and signs "Chairman, Senior Vice-C hairman, 1969.
shall be substituted; and
y for the words "The Chairman and the Vice-
ords and sign "The Chairman, the Sen ior Vice-
e-Chairman" shall be substituted; and
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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 23. 2016 188
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(¢) in sub-section (4), for the words "the Chairman and Vice- Chairman", the words and sign "the Chairman, the Senior Vice- Chairman and Vice-Chairman" shall be substituted. Amendmentin 4. In the principal Act, in section §.-
(a) (1) in the margin, for the words and sign "Chairman, Vice- Chairman", the words and signs "Chairman, Senior Vice- Chairman, Vice-Chamman" shall be substituted;
(i) in sub-section (1), for the words "Chairman and Vice- Chairman", the words and sign "Chairman, Senior Vice- Chairman and Vice Chairman" shall be substituted; and
(ii) in the second proviso to sub-section (1), for the words
"Chairman or Vice-Chairman", the words "Chairman or Senior Vice-Chairman or Vice-Chairman" shall be substituted; and
(b) in sub-section (3), for the words "Chairman or Vice-Chairman", the words "Chairman or Senior Vice-Chairman or Vice- Chairman" shall be substituted.
5. Inthe principal Act, in section 6,-
(a) in the margin, for the words "Chairman and Vice-Chairman", the words and sign "Chairman, Senior Vice-Chairman and Vice- Chairman" shall be substituted:
(b) for the words "Chairman or Vice-Chairman" wherever occurring, the words "Chairman or Senior Vice-Chairman or Vice-Chairman"
shall be substituted; and
for clause (a) the following clause shall be substituted, namely :-
; 1) he has served the Central Government or State Government
"or both as Member of the Indian Administrative Betvices or Punjab LC il Services for a period of not less than ten years;"
cipal Act, in sections 10 and 10-A, for the words "Chairman an" wherever occurring, the words and sign "Chairman, Senior d Vice-Chairman" shall be substituted.
| Act, in section 12,-
sub-section (1), for the words "Chairman or in his absence Vice-Chairman", the words and signs "Chairman, and in sence, the Senior Vice-Chairman, and in his absence, rman" shall be substituted;
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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 23, 2016 189
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(ii) in sub-section (2), for the words "Chairman, and in his absence the Vice-Chairman," the words and signs "Chairman, and in ~ his absence, the Senior Vice-Chairman, and in his absence, the Vice-Chairman," shall be substituted; and
(iii) in sub-section (3), in the proviso, for the words and sign
"Chairman, or the Vice-Chairman", the words and sign
"Chairman, the Senior Vice-Chairman or the Vice-Chairman, as the case may be," shall be substituted.
8. Inthe principal Act, in section 13, after clause (a), the following clause shall be inserted, namely:-
"(aa) the Senior Vice-Chairman".
9. Inthe principal Act, in section 14,-
(a) inthe margin, for the words "Chairman and Vice-Chairman", the words and sign "Chairman, Senior Vice-Chairman and Vice-Chairman" shall be substituted; and
(b) for sub-section (4), the following sub-section shall be substituted, namely:-\
"(4) The Senior Vice-Chairman and Vice-Chairman shall assist the Chairman in all matters, administrative and powers as may be delegated to them by the Chairman, and shall in the latter's absence, the Senior Vice- Chairman, and in his absence, the Vice-Chairman, exercise the powers of the Chairman.".
| Act, in section 18, in sub-section (1),- ¢ (a), after sub-clause (i), the following sub-clause shall be nior Vice-Chairman";
fier sub-clause (i), the following sub-clause shall be ely :-
or Vice-Chairman;"; and
r sub-clause (i), the following sub-clause shall be academic, shall discharge such duties and exercise such' Amendment in
section 13 of
Punjab Act 24 of
1969.
Amendment in section 14 of principal Act 24 of 1969.
Amendment in section 18 of Punjab Act 24 of
1969.
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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 23, 2016 190
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nen i Il. Inthe principal Act, in section 21, in sub-section (3), in clause (a), for the ACL of words "Chairman and the Vice-Chairman", the words and sign "Chairman, the Senior Vice-Chairman and the Vice-Chairman" shall be substituted.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1166712-2016'Pb. Govt. Press, S.A.S. Nagar
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