PUNJAB GOVT GAZ. (EXTRA.), NOVEMBER 18,2005 211 (KARTIKA 27, 1927 SAKA)
DEPARTMENT OFLEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PART I
No. 34-Leg./2005.--The following Act of the Legislature of the State of Punjab received the assent of the Govenor of Punjab on the 1lth November. 2005. and is hercby published for general information :
The 18th November, 2005
THE PUNJAB TECHNICAL UNTVERSITY (AMENDMENT) ACT, 2005 (Punjab Act No. 21 of 2005)
Notification
further to amend the Punjab Technical University Act, 1996. BE it enacted by the Legislature of the State of Punjab in the Fifty-sixth Year of the Republic of India as follows:
substituted.
AN
1. (1) This Act may be called the Punjab Technical University Short title and (Amendment) Act, 2005.
(i)
ACT
(2) It shall come into force at once.
2. In the Punjab Technical University Act, 1996 (hereinafter refened Amendment of to as the principal Act), in section 7, serial number (ii) and the entries relating punab Act thereto, shall be omitted. 1 of 1997.
3. In the principal Act, in section 8,-
shall be omitted. (ii) in sub-section (2), the sign and words ",Pro-Vice-Chancellor"
7128 LRP-GovL. Press, U.T, Chd.
in sub-section (/), the signs and words ",Pro-Vice-Chancellor," Punjab Act shall be omitted; and l of 1997.
5. In the principal Act, section 11 shall be omitted.
Commencement.
4 In the principal Act, in section 10, in sub-section (4), for the words Amendment of "Pro-Vice-Chancelor", the words the senior most Dean of Faculties" shall be punia act
scction 7 of
H.S. BHALLA,
Amendment of section 8 of
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
section 10 of
6. In the principal Act, in section 15, in sub-section (2), serial Amendment of
number (2) and the entries relating thereto, shall be omitted.
l of 1997.
Omission of section ll of
Punjab Act I of 1997.
section 15 of
Punjab Act I of 1997.
PUNJAB GOVT GAZ. (EXTRA.), NOVEMBER 18, 2005 211 (KARTIKA 27, 1927 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
——
The 18th November, 2005
| No. 34-Leg./2005.—The following Act of the Legislature of the Sta te of
punjab received the assent of the Governor of Punjab on the 11th November, 2005
and is hereby published for general information +— » 400,
THE PUNJAB TECHNICAL UNIVERSITY (AMENDMENT) ACT, 2005
(Punjab Act No. 21 of 2005)
AN
ACT
further to amend the Punjab Technical University Act, 1996.
Be it enacted by the Legislature of the State of Punjab in the Fifty-sixth
Year of the Republic of India as follows :- -
1. (1) This Act may be called the Punjab Technical University Short ttle and
(Amendment) Act, 2005. x
commencement
(2) Tt shall come into force at once.
2. Inthe Punjab Technical University Act, 1996 (hereinafter ref erred Amendment of
to as the principal Act), in section 7, serial number (7i) and the entrie s relating punjab jd
thereto, shall be omitted. 1 of 1997.
3. In the principal Act, in section 8. — Amendment of
} } Co . , section 8 of
(i) in sub-section (1), the signs and words “ Pro-V ice-Chancellor,” punjab Act
shall be omitted ; and 1 of 1997.
(ii) in sub-section (2), the sign and words “ Pro-Vice-Chancellor”
shall be omitted.
4. Inthe principal Act, in section 10, in sub-section (4), for the words Av
ene =
“Pro-Vice-Chancellor”, the words “the senior most Dean
of Faculties” shall be punjab act
1 of 1997.
substituted. _ g . pe Omission of
5. In the principal Act, section 11 shall be omitted.
i
Punjab Act 1 of 1997.
i 1 5.1 S i 2 serial Ar {ment of
6. In the principal Act, in section 15, in sub-section (2), serial Amendmen
section 15 of
number (2) and the entries relating thereto, shall be omit
Prick Mt
H.S. BHALLA,
Secretary 10 Govern ment of Punjab,
Department of Leg al and Legislative
Affairs.
7128 LR(P)— Govt. Press, U.T. Cha.