PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17,2016 139 (KRTK 26, 1938 SAKA)
PART |
GOVERNMENT OF PUNJAR
DEPARTMENT OF LEGAL AND LEGISLATIV[: AFFAIRS, PUNJAB
NOTIFICATION
The [7th November, 2016 No. 48-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 2nd day of November, 2016, is hereby published for general information:-
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(SECOND AMENDMENT) ACT, 2016.
(Punjab Act No. 41 of 2016)
AN
ACT
Jurther to amend the Punjab Agricultral Produce Markets Act, 1961. Be it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India, as follows:-
1. (I) This Act may be called the Punjab Agricultural Produce Short title and Markets (Second Amendment) Act, 2016. COMNSNCEMENL.
(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 (hereinafter Sussiizers in ) . section 3 o referred to as the principal Act), in section 3,- Punjab Act 23 of 1961. (a) in sub-section (1),-
(i) for the words and sign "Chairman and Vice-Chairman, i be nominated by the State Government", the words and signs
"Chairman, Senior Vice-Chairman and Vice-Chairman, ie oe nominated by the State Government" shall be substituted; anc
(ii) in the proviso, for the words and sign "Chairman and Yice- ) Chairman". the words and signs "Chairman, Senior Vice- Chairman and Vice-Chairman" shall be substituted; air
. .. ; t ing proviso (b) in sub-section (6), for the existing proviso, the following p shal] be substituted, namely:-
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PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17,2016 140
(KRTK 26, 1938 SAKA)
"Provided that the Chairman, the Senior Vice-Chairman and the Vice-Chairman may resign by tendering his resignation to the State Government.";
(c) insub-section (14), in clause (b), for the words and signs "Chairman, Vice-Chairman, Secretary," the words and signs "Chairman, Senior Vice-Chairman, Vice-Chairman, Secretary" shall be substituted; and
(d) in sub-section (17),-
(a) inclause (i), for the words and sign "Chairman, Vice-Chairman or Secretary", the words and signs "Chairman, Senior Vice- Chairman, Vice-Chairman or Secretary" shall be substituted; and
(b) in clause (ii), for the words and signs "Chairman, Vice- Chairman, Secretary or any of its officers", the words and signs "Chairman, Senior Vice-Chairman, Vice-Chairman, Secretary or any of its officers" shall be substituted.
3. Inthe principal Act, in section 43, in sub-section (2), in clause (xxv), Amendment in for the words and signs "Chairman, Vice-Chairman, members", the words and section hy pod , } j ] . ; . " unjab Act 23 o signs "Chairman, Senior Vice-Chairman, Vice-Chairman, members" shall be 1961. substituted.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1139/11:2016/p0, Govt. Press, S.A.S. Nagar
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