PUNJAB GOVT. GAZ. (EXTRA), APRIL 9, 2014
(CHTR 19, 1936 SAKA)
PARTI
GOVERNMENT OF PUNJAB
nEDARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 9th April, 2014 No,9-Leg./2014.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 25th Day of March, 2014, is hereby published for general information:
THE PUNJAB PANCHAYATI RAJ (AMENDMENT) ACT, 2014
(Punjab Act No. 9 of 2014)
3.
AN
33
ACT
furtherto amend the Punjab Panchayati Raj Act, 1994. (i)
BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows:
1. () This Act may be called the Punjab Panchayati Raj short title and (Amendment) Act, 2014.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Panchayati Raj Act, 1994 (hereinafter refered to as the principal Act), in section 2, after clause (), the following clause shall be inserted, namely:
"(1) "Electronic and Print Media" means official websites on internet and newspapers in Punjabi, English and Hindi language having wide circulation in the State of Punjab;".
In the principal Act, in section l10,
in sub-section (1-C), in the proviso, for the sign "" appearing at the end, the sign ":" shall be substituted;
(i) after the existing proviso to sub-section (1-C), the following proviso shall be added, namely:
"Provided further that de-limitation of wards shall be made immediately on the basis of population if a new Gram Panchayat is established or existing Gram Panchayat is bifurcated or amalgamated."; and
commencement.
Amendment of
section 2 of
Punjab Act 9 of
1994.
Amendment of section 10 of Punjab Act 9 of
1994.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 9,2014 33
( HTR 19, 1936 SAKA)
—_— PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 9th April, 2014 No.9-Leg./2014.- The fol ing Act of the Legislature of the State of
"punjab received the assent of the Governor of Punjab on the 25th Day of March, 2014, is hereby published for general i formation: -
THE PUNJAB PANCHAYATI RAJ (AMENDMENT) ACT, 2014
( unjab Act No. 9 of 2014)
|
further to end unjab anchayati aj ct, 1994. BE it act d egislature of t e State of Punjab in the Sixty-fifth Year of the epublic f dia, f l s:-
1. (1) hi ct a l he Punjab Panchayati Raj Short title and (Amendment) ct, 14.
commencement.
(2) It shall come into force i t rom h s publication in h f icial azet e. | 2. Inthe Punjab Panchayati Raj Act, h n er red o Amendment of | h i al ct), n o 2 a (2), the following clause shall be scion? of Punjab Act 9 of in , ely:- 1994.
) lectronic d P Medi m official websites on
internet and newspapers in Punjabi, English and Hindi language having wide circu a o in the S a e o P j ; .
3. Inthe p n l A , in section 10,- Amendment of
"an section 10 of
(i) in sub (1-C in the pro iso, for the sign ". appearing Pu njals Act 9 of
at the end the sign ":" sh be su stituted;
1994.
(ii) after the ex sting prov so to sub-section (1-C), the followin g
prov so sha l be add d, namely:- |
"Provided further that de-lim tation of w ds shall be m de immedi t on the basis of population if a new Gram Panch is established or existing Gram Panchayat is bifurcated or am g ated. and
1
Amendment of section 10-A of Punjab Act 9 of
1994.
Amendment of section 43 of Punjab Act 9 of
1994.
PUNJAB GOVT. GAZ. (EXTRA), APRIL9,2014
(CHTR19, 1936 SAKA)
4.
34
(iii) after sub-section (1-C), the following sub-section shall be inserted, namely:
"(1-D) Coloured site plan of each ward depicting the area and numbers allotted to the houses etc. should accompanythe proposed list of wards of a Gram Panchayat.".
In the principal Act, in section 10-A, for sub-sections () and (2), the follovwing sub-sections shall be substituted, namely:
"(1) The Deputy Commissioner or any Officer authorized by him not below the rank of Extra Assistant Commissioner, by notification published in the Official Gazette, shall propose
the formulation of wards of the Gram Sabha area to be
multi members constituencies as provided under sub-sections
(1-C) and (1-D) of section 10 and shall earmark each ward
by assigning a separate serial number.
(2) The list of proposed wards shall be affixed on the Notice Board of the offices of the Deputy Commissioner or any Officer authorized by him not below the rank of Extra Assistant Commissionerand the Gram Panchayat concerned. In case of any objections or suggestions, a person registered as voter of the Gram Sabha area may submit the same, in writing to the office of the Deputy Commissioner or.said authorized Officer concerned within a period of twenty-one days of displaying the list of the proposed wards. After considering the objections or suggestions, if received, the Deputy Commissioner or said authorized Officer, shall pass a well reasoned order to formulate the wards within a period of thirty days from the date of receipt of objections and suggestions and the decision of the Deputy Commissioner or the said authorized Officer thereupon shall be final:
Provided that information about the exercise for formulation or delimitation of wards shall be widely publicised through electronic and print media.".
5. In the principal Act, in section 43, after sub-section (3), the following sub-section shall be added, namely:
"4) The Panchayat Secretary of the Gram Panchayat concerned, shall maintain the record of numbers allotted to the houses in Amendment of
{ % section 10-A of
punjab Act 9 of
1994.
Amendment of Section 43 of
PUNJAB GOVT. GAZ. (EXTRA), APRIL 9,2014 34
(CHTR 19, 1936 SAKA)
(iti) after sub-section (1-C), the following sub-section shall be
4.
inserted, namely:-
"(1-D) Coloured site plan of each ward depicting the area and numbers allotted to the houses etc. should accompany the proposed list of wards of a Gram Panchayat.".
In the principal Act, in section 10-A, for sub-sections (/) and (2), the fol wing sub-sections shall be substituted, namely:-
"(1) The Deputy Commissioner or any Officer authorized by him
(2)
not bel the rank of Extra Assistant Commissioner, by notification published in the Official Gazette, shall propose t e formulation of wards of the Gram Sabha area to be multi members constituencies as provided under sub-sections ) -D) f section 10 and shall earmark each ward assigning a separate serial number.
The list f proposed wards shall be affixed on the Notice oar offices of the Deputy Commissioner or any f icer authorized him not below the rank of Extra Assistant Commissioner and the Gram Panchayat concerned. In case any objections or suggestions, a person registered as voter h m Sabha area may submit the same, in writing to h the Deputy Commissioner or .said authorized Off concerned within a period of twenty-one days of d sp a the list of the proposed wards. After considering the objections or suggestions, if received, the Deputy C mis ioner or said au h z Officer, shall pass a well reasoned orde to formulate the wards within a period of thirty days from the date of receipt of objections and suggestions and the decision of the D y C mis i er or the said autho ze Officer thereupon shall be final:
Provided that informa ion about the exercise for form l or delim tation f a shall be widely publicised through electronic and print media."
5. Inthe principal Act, in section 43, after sub-section (3), the following Fun Aor Sub-section sha l be a ded, namely:-
04,
The Panchayat Secretary of the Gram Panchayat concerned
,
sha l maintain the record of numbers allotted to the houses in
2
PUNJAB GOVT. GAZ. (EXTRA), APRIL9, 2014
(CHTR19, 1936 SAKA)
(i)
6. In the principal Act, in section 101,
35
two original registers or record in the Gram Sabha area and keep on updat1ng the same in case any change occurs in the numbers allotted to the houses. The Panchayat Secretary shall hand over one original register or record of numbers allotted to the houses to the Block Development and Panchayat Officer of the area and make the both records updated in all respectsin the month of October every year.".
in sub-section (2), for sign ." appearing at the end. the sign
o." shall be substituted and thereafter the following proviso
shall be added, namely:
Provided that de-limitation of territorial constituencies shall
be made immediately on the basis of population if a new
Panchayat Samitiis established or existing Panchayat Samiti
is bifurcated or amalgamated."; and
(ii) after sub-section (2) and the proviso now being added, the following sub-section (3) shall be added, namely:
Amendment of
section 1oi ot
Punjab Act 9 of
1994.
"(3) The list of proposed territorial constituencies comprising coloured site plan ofeach territorial constituency depicting the area etc., shall be affixed on the Notice Board of the offices of the Director, Rural Development and Panchayats or any Officer authorized by him not below the rank of Deputy Director and the office of Panchayat Samiti. In case of any objections or suggestions, a person registered as a voter in the Panchayat Samiti area, may submit the same in writing to the office of the Director, Rural Development and Panchayats, or said authorized Officer within a period of twenty-one days of displaying the list of the proposed territorial constituencies. After considering the objections or suggestions, if received, the Director, Rural Development and Panchayats, or said authorized Officer shall pass a well reasoned order to formulate the territorial constituencies within a period of thirty days from the date of receipt of objections and suggestions and the decision of the Director, Rural Development and Panchayats, or said authorized Officer thereupon, shall be final:
Provided that information about the exercise for de-limitation of territorial constituencies shall be widely publicised through electronic and print media.".
PUNJAB GOVT. GAZ. (EXTRA), APRIL 9.2014 35
(CHTR 19,1936 SAKA)
— two original registers or record in the Gram Sabha area and
keep on updating the same in case any change occurs in the numbers allotted to the houses. The Panchayat Secretary shall hand over one orig nal register or record of numbers allotted to the houses to the Block Development and Panchayat Officer of the area and make the both records updated in all respects in the month of October every year.".
rincipal Act, in i - 6. Int p P section 101, Amendment of (i)
(ii)
in sub-section (2), for si n «." appearing at the end, the sign section 101 of «:" shall be substituted and thereafter the following proviso DuEhandied 1994. shall be added, namely:-
"Provided t at de-limitation of territorial constituencies shall be ade immediately on the basis of population if a new anchayat amiti i established or existing Panchayat Samiti is i rcated r amalgamated."; and
ft r b-section ) proviso now being added, the o i g sub-section ) shall added, namely:-
) t ofproposed territorial constituencies comprising r territorial constituency depicting the
etc., shall be affixed on the Notice Board of the offices of the irector, ural evel ent Panchayats or any Officer r m ow h an eput ir ct r
h o ayat Samiti. In case of any objections or gestions, a person registered as a voter in the Panchayat Samit a u it th am in writing to the office of the Di ctor, R r D ent and Panchayats, or said authorized Of within a period of twenty-one days of displaying the list th prop te rial constituencies. After considering the o o or su esti ns, if received, the Director, Rural D o ent and P ayats, or said authorized Officer shall pass a well reasoned order to form e the territorial co tu i s w h n a period of thirty days from
the date of
receipt of ob ec ion and sugg o and the decision of the
Director, Ru al D opm and Pan at or said
authorized
O ce thereupon, shall be final:
Provided that information about
the exercise for
de-limitation of ter to l cons ituen ie
s shall be widely
publicised through electronic an print m
edia."
3
Amendment of section 164 of Punjab Act 9 of
1994.
7.
PUNJAB GOVT. GAZ. (EXTRA), APRIL9,2014
(CHTR19, 1936 SAKA)
In the principal Act, in section 164, (i in sub-section (2), for sign " appearing at the end, the sign *, shall be substituted and thereafter the following proViSO shall be added, namely:
"Provided that de-limitation of territorial constituencies shall be made immediately on the basis of population ifa new Zila Parishad is established or existing Zila Parishad is
bifurcatedor amalgamated."; and
36
(i) after sub-section (2) and the proviso now being added, the following sub-section (3) shall be added, namely:
"(3) The list of proposed territorial constituencies comprising coloured site plan of each territorial constituency depicting the area etc., shall be affixed on the Notice Board ofthe offices of the Secretary, Rural Development and Panchayats or any Officer authorized by him not below the rank of Deputy Director and the office of Zila Parishad. In case of any objections or suggestions,a person registered as a voter in the Zila Parishad area, may submit the same in writing to the office of the Secretary, Rural Development and Panchayats, or said authorized Officer within a period of twenty-one days of displaying the list of the proposed territorial constituencies. After consideringthe objections or suggestions, if received, the Secretary, Rural Development and Panchayats, or said authorized Officer, shall passawell reasoned order to formulate the territorial constituencies within a period of thirty days from the date of receipt of objections and suggestions and the decision of the Secretary, Rural Development and Panchayats, or said authorized Officer thereupon, shall be final:
Provided that information about the exercise for de limitationof territorial constituencies shall be widely publicised through electronic and print media.".
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 473/04-2014/Pb. Govt. Press, S.A.S. Nagar Amendment of
section 164 0f
punjab Act 9 of
1994.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 9,2014 36
(CHTR 19, 1936 SAKA)
7. Inthe principal Act, in section 164.-
(1)
(ii) in sub-section (2), for sign *." appearing at the end, the sign ." shall be substituted and thereafter the following proviso shall be added, namely:-
"Provided that de-limitation of territorial constituencies shall be made immediately on the basis of population if a new Zila Parishad is established or existing Zila Parishad is bifurcated or amalgamated."; and
after sub-section (2) and the proviso now being added, the following sub-section (3) shall be added, namely:-
"(3) The list of proposed territorial constituencies comprising coloured site plan of each territorial constituency depicting the area ctc., shall be affixed on the Notice Board of the offices of t e Secretary, Rural Development and Panchayats cr any f icer authorized by him not below the rank of Deputy Director ffi e f Zila Parishad. In case of any objections or ggestions, person registered as a voter in the Zila Parishad , a submit the same in writing to the office of the cretary, Rural Development and Panchayats, or said r ffi r within a period of twenty-one days of d sp a the list of the proposed territorial constituencies. After co the objections or suggestions, if received, the S , R Development and Panchayats, or said
autho ze O sha pass a well reasoned order to formulate the te rito constituencies within a period of thirty days from the date f rec p objections and suggestions and the decision of the Sec e a ur Development and Panchayats, or said authorized Officer thereupon, shall be final:
Provided that information about the exercise for de- limitation of territorial constituencies shall be widely publicised through electronic and print media."
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 473/04-2014/Pb. Govt. Press, S.A.S. Nagar
4