PUNJAB GOVT. GAZ.(EXTRA), DECEMBER 2, 2024
(AGHN 11, 1946 SAKA)
736
EXTRAORDINARY
Published by Authority
CHANDIGARH, MONDAY, DECEMBER 2, 2024
(AGRAHAYANA 11, 1946 SAKA)
( lxxxiii )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab Agricultural Produce Markets (Amendment) Act, 2024.
(Punjab Act No. 13 of 2024) Part - II Ordinances
Nil
Part - III Delegated Legislation
1. Notification No. G.S.R. 60/Const./Art.309/ 2024 dated 18.10.2024 containing the Punjab Department of Public Works (Buildings and Roads Branch) Draftsman (Group-B) Service Rules, 2024.
2. Notification No. G.S.R. 61/Const./Art.309/ 2024 dated 18.10.2024 containing the Punjab Department of Public Works (Buildings and Roads Branch) Field Offices (Group-C) Ministerial Service Rules, 2024. Part - IV Correction Slips, Republications and Replacements
Nil
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.. 759-775
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737
PART 1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 05th November, 2024 No. 13-Leg./2024.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 18th day of October, 2024, is hereby published for general information :-
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(AMENDMENT) ACT, 2024
(Punjab Act No. 13 of 2024)
AN
ACT
further to amend the Punjab Agricultural Produce Markets Act, 1961. Be it enacted by the Legislature of the State of Punjab in the Seventy- fifth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Agricultural Produce Markets (Amendment) Act, 2024.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Agricultural Produce Markets Act, 1961, in section 12-A,-
(i) for clause (c), the following clause shall be substituted, namely:-
"(c) during the period of supersession of the Committees, all powers and duties conferred and imposed upon the Committee, its Chairman, Vice-Chairman and other members by or under this Act, shall be exercised and performed by such officer, as the Government may appoint in that behalf and such officer shall continue to do so till the time such Committee is re-constituted and the Government issues an order in writing to this effect; and"; and
Short title
and
commencement.
Amendment in
section 12-A of
Punjab Act 23
of 1961.
93
738
(ii) in the proviso for the words "one year", the words "three years"
shall be substituted.
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 3256/12-2024/Pb. Govt. Press, S.A.S. Nagar
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PART III
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