Punjab act 036 of 2016 : The Punjab Khadi and Village Industries Board (Amendment) Act, 2016.

Department
  • Department of Industries And Commerce

PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17,2016 127

(KRTK 26, 1938 SAKA)

PART I

GOVERNMENT OF PUNJAB

3 DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 17th November, 2016 'No. 43-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the Ist day of November, 2016, is hereby published for general information:-

THE PUNJAB KHADI AND VILLAGE INDUSTRIES BOARD

(AMENDMENT) ACT, 2016.

(Punjab Act No. 36 of 2016)

AN

ACT

further to amend the Punjab Khadi and Village Industries Board Act, 1955.

Bi it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India as follows:-

1. (1) ThisActmay be called the Punjab Khadiand Village Industries Short title and Board (Amendment) Act, 2016.

commencement.

(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.

In the Punjab Khadi and Village Industries Board Act, 1955 2. Amendment of section 4 of

(hereinafter referred to as the principal Act) in section 4,- Punjab Act 40 of

(i) in sub-section (1) and in the proviso thereto, for the word 1956.

"Chairman" wherever occurring , the words and sign

"Chairman, Senior Vice-Chairman" shall be substituted; and

(ii) in sub-section (2), for the word "Chairman", the words and

| signs "Chairman, Senior Vice-

Chairman, Vice-Chairman" shall

be substituted.

Amendment of

In the principal Act, in section 5-A and in margin thereto, for the ;

: ! : . . . section 5-A of

ver occurring, the words and sign "Chairman, Senior Punj ab Act 40 of

1956.

3.

word "Chairman", where Vice-Chairman" shall be substituted.

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PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17,2016 128

(KRTK 26, 1938 SAKA)

4. In the principal Act, in section 14-A, in sub-section (2), for the Amendment of word and sign "Vice-Chairman", (he words and signs "Senior Vice-Chairman, section 14-A of . : . Nia Vice-Chairman" shall be substituted. yd Act 40 of

5. Inthe principal Act, in section 31-A, in sub-section (3), in clauses Amendment of (a) and (b), for the word "Chairman" wherever occurring, the words and signs section 31-A of : : ; i . Punjab Act 40 of

"Chairman, Senior Vice-Chairman" shall be substituted. iy

VIVEK PURI,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1139/11-2016/Pb. Govt, Press, S.A.S. Nagar

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