2014.
(ASAR 26, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
2
NOTIFICATION
No.11-Leg/2017.-The foliowing Act ofthe Legislature ofthe State ofPunjab received the assent of the Govemor of Punjab on the 8th day of July, 2017, is hereby published for general infomation:
The 17th July, 2017
of June, 2017.
THE MAHARAJA RANJIT SINGH PUNJAB TECHNICAL
UNIVERSITY (AMENDMENT) ACT, 2017.
(Punjab Act No. 7 of 2017)
AN
181
ACT
further to amend the Maharaja Ranjit Singh Punjab Technical University Act, BEit enacted by the Legislature of the State of Punjab in the Sixty-eighth Year of the Republic of lndia as follows:
1. (1) This Act may be called the Maharaja Ranjit Singh Punjab Technical Short title and University (Amendment) Act, 2017.
(2) It shall be deemed to have comne into force on and with effect from the 13th day In the Maharaja Ranjit Singh Punjab lechnical University Act, 2014, insection Amendment in 13, for sub-section (2), the following sub-section shall be substituted, namely:
"(2) (a) The Chairman shall be appointed by the Chancellor out ofa panel ofpersons of national eminence, in the field of ndustry, Technology or Technical Education, prepared through a transparent screening process on the advice of the State Government.
(b) When the post of Chainan falls vacant, the Vice-Chairman shall act as Chaiman till a new Chaiman is appointed.
(c) The Chairman may be removed from the office by the State Govemment, if,
he willfully refuses to carry out the provisions ofthis Act; or
(i) he abuses the powers vested in him; or commencement.
section 13 of
Punjab Act 5 of
2015.
1
(ASAR 26, 1939 SAKA)
(üi) he is adjudged as an insolvent; or
(iv) he is convicted by a court of law for an offence involving moral turpitude; or
(v) it appears to the State Government that his continuation in officeis detrimental to public interest:
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Provided that no order of removal under this sub-section shall be passed without giving him a reasonable opportunity of being heard and after recording reasons therefor.".
3. () The Maharaja Ranjit Singh Punjab Technical University (Amendment) Repeal and Ordinance, 2017 (Punjab Ordinance No. 4 of 2017), is hereby repealed.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 deeined to have been done or taken under the principal Act, as amended by this
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1294/07-2017/Pb. Govt. Press, S.A.S. Nagar saving.
Act.
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