A
PUNJAB GOVT GAZ. (EXTRA.), APRIL 26, 2011 (VYSK 06, 1933 SAKA)
PART-I DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification The 26th April, 2011
No. 18-Leg.2011.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 15th April, 2011, and is hereby published for general information : THE PUNJAB TECHNICAL UNIVERSITY (AMENDMENT) ACT, 2011
(Punjab Act No. 14 of 2011) AN
ACT
45
further to amend the Punjab Technical University Act, 1996. BE 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 Technical University Short title and (Amendment) Act, 2011.
(2) It shall come into force at once.
2. In the Punjab Technical University Act, I996 (hereinafter referred Amendment in to as the principal Act), in section 14, in sub-section (5).
(a) in serial No. (6), at the end, the word "and' shall be omitted:
and
(b) in serial No. (7), at the end. for the sign �.", the sign and
word ; and shall be substituted, and thereafter the foBlowing serial No. and entries shall be inserted, namely:
"(7-4) Director of Indian Institution ofTechnology, Ropar.".
3. In the principal Act, in section 15, in sub-section (2), for serial
No. (6) and the entries relating thereto, the following serial N0. and entries
shall be substituted, namely :
"6) Twenty Principals of colleges afriliated to the University by
rotation:
Provided that no Principal shail be re-nominated unless all the
principals have been nominated atleast once:".
GOBINDER SINGH,
commencement.
Secretary to Government of Punjab,
Depart1ment of Legal and Legislative Afairs.
section 14 of
Punjab Act 1 of 1997
Amendment in section 15 of
puniah Act l of 1997
PUNJAB GOVT GAZ. (EXTRA), APRIL. 26.201] 45 (VYSK 06, 1933 SAKA)
PART-] DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 26th April, 2011 h No. 18-Leg.2011.—The followi : . Ing Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 15th April 2 hy
and is hereby published for general information — - THE PUNJAB TECHNICAL UNIVERSITY (AMENDMENT) ACT, 2011
(Punjab Act No. 14 of 2011)
AN
ACT
further to amend the Punjab Technical University Act, 1996. BE it enacted by the Legislature of the State of Punjab in the Sixty-
second Year of the Republic of India as follows :—
1. (I) This Act may be called the Punjab Technical University Short title and
(Amendment) Act, 2011. commencement
(2) It shall come into force at once.
2. Inthe Punjab Technical University Act, 1996 (hereinafter referred Amendment in
to as the principal Act), in section 14, in sub-section (5), — Jeciangt et Punjab Act | of
(a) in serial No. (6), at the end, the word “and” shall be omitted ; '*%7
and
(b) in serial No. (7), at the end. for the sign “.”, the sign and
word “: and” shall be substituted, and thereafter the following
serial No. and entries shall be inserted, namely —
“(7-A) Director of Indian Institution of Technology, Ropar.”.
3. In the principal Act, in section 15, in sub-section (2), for serial Amendment in section 15 of
No. (6) and the entries relating thereto, the following serial No. and entr ies acy of
shall be substituted, namely :— 1997
“(6) Twenty Principals of colleges affiliated to the University by
rotation :
Provided that no Principal
s have been nominated atleast once; shail be re-nominated unless all the
principal
GOBINDER SINGH,
Secretary to Government of Punjab,
Department of Legal and Legislat ive Aftairs.