PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 06, 2013 61
(MAGHA 17, 1934 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th February, 2013 No. 11-Leg./2013.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 23rd January, 2013, is hereby published for general information:
THE PUNJAB TOWN IMPROVEMENT (AMENDMENT)
ACT, 2012
(Punjab Act No. 11 of 2013)
AN
ACT
further to amend the Punjab Town Improvement Act, 1922. BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows:
1. (1) This Act may be called the Punjab Town Improvement Short title and (Amendment) Act, 2012.
tribunal.
(2) It shall be deemed to have come into force on and with effect from
the 6th day of November, 2012.
2. In the Punjab Town Improvement Act, 1922 (hereinafter referred
to as the principal Act), for section 60,the following section shall be substituted, namely:
"60. (1) The tribunal shall consist of one person as its president to be
Constitution of appointed by the State
Government.
(2) The president of the tribunal shall be a person, who,
(a) is qualified to be appointed as a judge of the High Court of Punjab; or
(b) is or has been an officer of the State Government not below the rank of a Financial Commissioner.
(5) The term of the office of the president of the tribunal shall be two years, which may be extended for such further period not exceeding two years:
Provided that no person appointed as the president of the tribunal shall
commencement.
Substitution of
section 60 of
Punjab Act,
1922.
PUNJAB G T. GAZ. EX A), F 06. 013 61
M )
—— en 1 ~ - DEPARTMENT OF L I TI E FAIRS,
FICATION
h F r ary, o. eg./ 013.-The o low ct h egislature f h p j e h t h overnor j h
2013, is hereby l o eral n o ati n :-
M ENT AM MENT)
ACT,
j ct o. 1 ) r er to the j m r ent ct, 2. it h egislature h t j n h i t -third ear of e epublic f Indi o s:-
(1) hi ct a h nj pr e ent A endment) ct, 2.
) lt al e o it ct r om
the 6th of November, 12.
2. In the Punjab n pr ement ct, reina fter
to as the principal Act), for section 60, he owi g t al bstituted,
namely:-
"60. (1) tribunal shall onsist of ne so n as its r si ent to e
onstitution of i t overnment. bunal.
(2) e r si ent of the bunal shall be a er son, who,-
(a) is ualified to be pointed s a e f i ourt
Punjab; or
) is f
t t over ent ot
i ci ommissioner.
(3) he term of the ffice the resident f b nal shall years, which may be tended for s uch further period not ceeding o years:
Provided that no person appointed as th e president of the bunal shall ort
commencement.
Substitution of
section 60 of
nj ct,
2.
1
PUNJAB GOVT. GAZ. (EXTRA),
FEBRUARY 06, 2013
continue as such beyond the age of seventy years.
3.
(4) The president of the tribunal shall receive such remuneration, either
by way of monthly salary or by way of fees, or partly in one of those ways and
partly in the other, as the State Governmentmay
4.
(MAGHA 17, 1934 SAKA)
In the principal Act, section 6l shall be omitted. In the principal Act, for section 63, the following section shall be substituted, namely:
Mode of
payment.
prescribe.".
"63. The salaries, leave, allowances or acting allowances for officers, clerks and servants of the tribunal, shall be suchas may be prescribed and shal! be paid by the trust to the president of the tribunal for distribution.".
Enforcement of
award of
tribunal.
5. In the principal Act, for section 65, the following section shall be substituted, namely:
*65. Every award of the tribunal, and every order made by the tribunal for the payment of money, shal! be enforced by a court of Smal! Causes, or if there be no such court , by the Senior Sub-Judge within the local limits of whose jurisdiction, it was made as if it were a decree of that court.".
62
6. (1) The Punjab Town Improvement (Amendment) Ordinance, 2012 (Punjab Ordinance No. 11 of2012), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
0149/2-2013/Pb. Govt. Press, S.A.S. Nagar
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and legislative Affairs. Omission of
section 6l of
Punjab Act 4 of
1922.
Substitution of section 63 of Punjab Act 4 of
1922.
Substitution of section 65 of Punjab Act 4 of
1922.
Repeal and savings.
PUNJAB GOVT. GAZ. (EXTRA FEBRUARY 06, 2013 62
(MAGHA 17,1934 SAKA)
continue as such beyond the age of seventy years.
(4) The president of the tribunal shall r ceive such remuneration, either by way of monthly salary or by way of fees, or partly in one of those ways and partly in the other, as the State Government may prescribe.".
Omission of
section 61 of
Punjab Act 4 of
1922.
3. Inthe principal Act, section 61 sha l be om tted.
4. Inthe principal Act, for section 63, the fo lowing section shall be Substitution of section 63 of
S s
.
ubstituted, namely:
Punjab Act 4 of "63. The salaries, leav a lowa or acting a lowances for officers, 1922. Mode of clerks and servant o the tribu l, shall be such as
payment. may be p e b and sh l be p d by the trust to the
president of t tribu l for d ribu on."
5. In the principal Act, for sectio , h o low ion shall be Substitution of section 65 of
substituted, namely:-
iab A 4 of
unjab Act 4 o "65. Every award of the tribunal, and ever er ade ibunal 1922. Enforcement of OF the payment of momey, hal e forced a court award of of Small Causes, or if ere be o s ch court , by the tribunal. Senior Sub-Judge within t e l cal li its of whose Jurisdiction, it was made as if it were a decre of that court."
6. (1) The Punjab Town Improvement ( mendment) Ordinance, Repeal and 2012 (Punjab Ordinance No. 11 of 201 2), is hereby repealed. savings.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (7), 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. 0149/2-2013/Pb. Govt. Press, S.A.S. Nagar
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