PUNJAB GOVT. GAZ. (EXTRA), JULY 25, 2017
(SRVN 3, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
2.
NOTIFICATION
The 25th July, 2017 No.16-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th day of July, 2017, is hereby published for general information:
THE PUNJAB PANCHAYATI RAJ (AMENDMENT) ACT, 2017.
(Punjab Act No. 12 of 2017)
193
AN
ACT
further to amend the Punjab Panchayati Raj Act, 1994. Women:
BE it enacted by the Legislature of the State of Punjab in the Sixty eighth Year of the Republic of lndia as follows:
I. (1) This Act may be called the Punjab Panchayati Raj (Amendment) Short title and Act, 2017.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
In the Punjab Panchayati Raj Act, l994 (hereinafter referred to as the principal Act), in section l1, for sub-sections (2) and (3), the following sub-sections shall be substituted, namely:
"(2) One-half of the total number of offices reserved under sub-section (| ) shall be reserved for women belonging to the Scheduled Castes:
Provided that a fraction of seat shall not be treated a seat for the purpose of reservation.
(3) One-half(including the number of offices reserved for women belonging to the Scheduled Castes) of the total number of offices (to be filled by direct election) in every Gram Panchayat shall be reserved for commencement.
Provided that a fraction of seat shall not be treated a seat for the purpose of reservation.".
Amendment in
section II of
1
3.
4.
PUNJAB GOVT. GAZ. (EXTRA), JULY 25, 2017
(SRVN 3, 1939 SAKA)
In the principal Act, in section 12,
()
5.
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in sub-section (1 ), for the existing proviso, the folowing provisos punjab Act 9 of shall be substituted, namely:
"Provided that one-half of the total number of offices of the Sarpanches of Gram Panchayats in the district reserved under sub-section () shall be reserved for women belonging to the Scheduled Castes:
Provided further that a fraction of an office (seat) shall not be treated an office (seat) for the purpose of reservation."; and () for sub-section (2), the following sub-section shall be substituted, namely:
"(2) One-half of the total number of offices of Sarpanches in the district shall be reserved for women including such offices, reserved for women belonging to Scheduled Castes under sub-section (1):
Provided that a fraction of an office (seat) shall not be treated an office (seat) for the purpose of reservation.".
In the principal Act, in section 102, for sub-sections (2) and (3), the Amendment in following sub-sections shall be substituted, namely:
Amendment in
section 12 of
Provided that a fraction of an office (seat) shall not be treated an office (seat) for the purpose of reservation.
(3) One-half (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in every Panchayat Samiti shail be reserved for women and such seats may be allotted by rotation to different constituencies in the Panchayat Samiti area:Provided that a fraction of an office (seat) shall not be treated a seat for the purpose of reservation.".
In the principal Act, in section 106, for clause (b), the following clause shall be substituted, namely:
"(2) One-half of the total number of seats reserved under sub- 1994. section () shall be reserved for women belonging to the Scheduled Castes:
1994.
"(b) one-half of the total number of offices of the Chairmen and Vice- Chairmen of the Panchayat Samitis in the district, shall be reserved for women and such offices shall be allotted by rotation:
Provided that a fraction of an office (seat) shall not be treatedan office (seat) for the purpose of reservation.".
section 102 of
Punjab Act 9 of
Amendment in
section 106 of
2
6
PUNJAB GOVT. GAZ. (EXTRA), JULY 25, 2017
(SRVN 3, 1939 SAKA)
In the principal Act, in section 165, for sub-sections (2) and (3), the Amendment in following sub-sections shall be substituted, namely:
7
2) One-half of the total number of seats reserved for the members of the Scheduled Castes under sub-section (|) shall be reserved for women belonging to the Scheduled Castes:
Provided that a fraction of an office (seat) shall not be treated an office (seat) for the purpose of reservation.
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(3) One-half (including the number of seats reserved for women belonging to the Scheduled Castes) of the total number of seats to be filled by direct election in every Zila Parishad slhall be reserved for women and such seats may be allotted by rotation to different constituencies in a Zila Parishad:
Provided that a fraction of an office (seat) shall not be treatedan office (seat) for the purpose of reservation.".
shall be substituted, namely:
In the principal Act, in section l69, for clause (b), the following clause Amendmentin
"(b) one-half of the total number of offices of the Chairmanand the Vice-Chairman of the Zila Parishads in the State of Punjab shallbe
reserved for women:
Provided that a fraction of an office (seat) slhall not be treated an
office (seat) for the purpose of reservation.".
VIVEK PURI,
Secretary to Government of Punjab, Departiment of Legal and Legislative Affairs. 1302/07-2017/Pb. Govt. Press, S.A.S. Nugar section 165 of
Punjab Act 9 of
994.
section 169 of