Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, WEDNESDAY, SEPTEMBER 25, 2019
(ASVINA 3, 1941 SAKA)
( xcvi )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
1. The Salary and Allowances of Leader of Opposition in Legislative Assembly (Amendment) Act, 2019.
(Punjab Act No. 15 of 2019) .. 143
2. The Punjab Excise (Amendment) Act, 2019 (Punjab Act No. 16 of 2019) .. 145
Part - II Ordinances
The Punjab State Commission for Scheduled Castes (Amendment) Ordinance, 2019. (Punjab Ordinance No. 4 of 2019) .. 55-56
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil
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PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 25, 2019
(ASVN 3, 1941 SAKA)
143
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 25th September, 2019
No.18-Leg./2019.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of September, 2019, is hereby published for general information:-
THE SALARY AND ALLOWANCES OF LEADER OF
OPPOSITION IN LEGISLATIVE ASSEMBLY
(AMENDMENT) ACT, 2019
(Punjab Act No. 15 of 2019)
AN
ACT
further to amend the Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978.
BE it enacted by the Legislature of the State of Punjab in the Seventieth Year of the Republic of India as follows:-
1. (1) This Act may be called the Salary and Allowances of Leader of Opposition in Legislative Assembly (Amendment) Act, 2019.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978, after section 3, the following section shall be inserted, namely:-
"3-A. The free furnished house and other perquisites admissible to the Leader of Opposition under this Act, shall be
exclusive of income tax, which shall be payable by the State Government.".
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1869/9-2019/Pb. Govt. Press, S.A.S. Nagar Perquisites to be
exclusive of
income-tax.
Short title and
commencement.
Insertion of
section 3-A in
Punjab Act 12 of
1978.
2
PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 25, 2019
(ASVN 3, 1941 SAKA)
145
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 25th September, 2019
No.19-Leg./2019.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of September, 2019, is hereby published for general information:-
THE PUNJAB EXCISE (AMENDMENT) ACT, 2019
(Punjab Act No. 16 of 2019)
AN
ACT
further to amend the Punjab Excise Act, 1914. BE it enacted by the Legislature of the State of Punjab in the Seventieth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Excise (Amendment) Act, 2019.
(2) It shall be deemed to have come into force on and with effect from the 1st day of April, 2019.
2. In the Punjab Excise Act, 1914, in section 31, for clause (c), the following clause shall be substituted, namely:-
"(c) manufactured in any distillery established, or any distillery or brewery or warehouse licensed under sections 21 and 22:".
3. (1) The Punjab Excise (Amendment) Ordinance, 2019 (Punjab Ordinance No. 2 of 2019), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance, referred to in sub-section (1), shall be deemed to have been done or taken under the provisions of this Act.
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1869/9-2019/Pb. Govt. Press, S.A.S. Nagar Short title and
commencement.
Amendment in
section 31 of
Punjab Act 1 of
1914.
Repeal and saving.
3
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(ASVN 3, 1941 SAKA)
55
PART II
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 25th September, 2019
No. 20-Leg./2019.-The following Ordinance of the Governor of Punjab, promulgated under clause (1) of article 213 of the Constitution of India on the 24th day of September, 2019, is hereby published for general information:-
THE PUNJAB STATE COMMISSION FOR SCHEDULED
CASTES (AMENDMENT) ORDINANCE, 2019
(Punjab Ordinance No. 4 of 2019)
AN
ORDINANCE
further to amend the Punjab State Commission for Scheduled Castes Act, 2004.
Promulgated by the Governor of Punjab in the Seventieth Year of the Republic of India.
Whereas the Legislative Assembly of the State of Punjab is not in session and the Governor is satisfied that circumstances exist, which render it necessary for him to take immediate action;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Punjab is pleased to promulgate the following Ordinance, namely:-
1. (1) This Ordinance may be called the Punjab State Commission for Scheduled Castes (Amendment) Ordinance, 2019.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
Short title and
commencement.
4
2. In the Punjab State Commission for Scheduled Castes Act, 2004, in section 4, in sub-section (1), in the proviso, for the words "seventy years", the words
"seventy-two years" shall be substituted.
V.P. SINGH BADNORE,
Governor of Punjab.
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Amendment in
section 4 of
Punjab Act 5 of
2004.
PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 25, 2019
(ASVN 3, 1941 SAKA)
56
1869/9-2019/Pb. Govt. Press, S.A.S. Nagar
5