PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER22,
2013
(AGHN 1, 1935 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE
AFFAIRS, PUNJAB
NOTIFICATION
The 22nd November, 2013 No. 52-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 21st Day of November, 2013, is hereby published for general information:
261
THE PUNJAB MUNICIPAL FUND
(AMENDMENT) ACT, 2013
(Punjab Act No. 41 of 2013)
AN
ACT
further to amend the Punjab Municipal Fund Act, 2006. BE it enacted by the Legislature of the State of Punjabin the Sixty
fourth Year of the Republic of India as follows:
(1) This Act may be called the Punjab Municipal Fund Short titleand commencement.
1.
(Amendment) Act, 2013.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
In the Punjab Municipal Fund Act, 2006, in section 6, in the proviso, Amendmentin
2.
for the sign appearing at the end "., the sign
":" shall be substituted and
thereafier the following provisos shall be inserted, namely:
«Provided further that two Over eleven per cent (2/1l ix100) of the amount of tax credited to the Fund and coming to
the share of a
Municipality, whose water supply and sewerage operations and
maintenance works are assigned to the Punjab Water
Supplyand
Sewerage Board under the provisions of the Punjab Water Supply and Sewerage Board Act, 1976 (Punjab Act 28 of 1976), shall be kept reserved
by the Director:
section 6 of
Provided further that the Director shall provide such sum of money,
out of the aforesaid amount kept reserved by him, to the Punjab Water Supply and Sewerage Board for undertaking the water supplyand sewerage operations and maintenance works in a Municipality including the establ ishment and
miscellaneous expenditure, which he may, from
time to time, consider
necessary:
Punjab Act 27 of
2006.
a
PUNJAB GOVT. GAZ. (EXTRA),NOVEMBER 2 ,2013 261
(AGHN 1, 1935 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE A PUNJAB
NOTIFICATION
The 22nd Novem 2013 No. 52-Leg./2013.-The following Act of the Legislature of he State of Punjab received the assent of the Governor of Punjab on the 21st Day of November, 2013, is hereby published for general informati n:-
THE PUNJAB MUNICIPAL FUND (AMEND AC 2013
(Punjab Act No. 41 of 201
AN
ACT
further to amend the Punjab Munici al F A t 20 BE it enacted by the L gisl t re o the S o P in the Sixty- fourth Year of the Republic of In a a fo lows:-
1. (1) This Act ay e ed h P Municipal Fund A e ent Act, 2013.
(2) It shall ome into it effect from the date of its publication in the Official azette.
In the Punjab unicipal und ct, 006, cti n , in the proviso,
2.
d ".", the si n ":" shal be substituted and for the sign appearing at t
he en
thereafter the following provisos shall be i serted, na e y:-
«provided further that t o over eleven per cent (2/11x100) of the amount of tax credited to the Fund and coming to the share of a
Municipality, whose water supply and sewerage operations and maintenance works are as igned to the Punjab Water Supply and
Sewerage Board under the provis ons of the Punjab Water Supply and
Sewerage Board Act, 1976 (Punjab Act 28 of 1976), shall be kept reserved by the Director:
Provided further that the Director shall provide such sum of money, out of the aforesaid amount kept reserved by him, to the Punjab Water Supply and Sewerage Board for undertaking the water supply and sewerage operations and maintena ce works in a Municipality including the establishment and miscellaneous expenditure, which he may, {from time to time, consider nec
essary:
Short title and
commencement.
Amendment in
section 6 of
Punjab Act 27 of
2006.
1
PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 22, 2013
(AGHN 1, 1935 SAKA)
Provided further that if any money remains surplus out ofthe amount kept reserved by the Director, then the State Government shall decide the purpose for its utilisation and direct him to act accordingly:
262
Provided further that in case there is any deficiency in the amount kept reserved by the Director, notwithstanding the percentage fixedup in the second proviso, the State Government may increase the percentage of the amount of tax credited to the Fund for this purpose.".
H.P.S. MAHAL,
368/11-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 22,2013
(AGHN 1, 1935 SAKA)
Provided further that if any money remains surplus out of the amount kept reserved by the Director, then the State Government shall decide the purpose for its utilisation and direct him to act accordingly:
i ed further that in case there is any deficiency in the amount kept reserved by the Director, notwithstanding the percentage fixed up n h proviso, h over ent increase the percentage
h nt ax o h his rpose.".
H. L
cret o over ent njab, epart ent of egal nd egislative Affairs.
368/1 -2013/Pb. ovt. ress, A.S. agar
2