PUNJAB GOVT. GAZ., APRIL 24, 2023
(VYSK 4, 1945 SAKA)
30
EXTRAORDINARY
Published by Authority
CHANDIGARH, MONDAY, APRIL 24, 2023
(VAISAKHA 4, 1945 SAKA)
( xlvii )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab State Commission for Scheduled Castes (Amendment) Act, 2023. (Punjab Act No. 7 of 2023)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 31-33
1
31
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 24th April, 2023
No. 7-Leg./2023.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 11th day of April, 2023, is hereby published for general information:-
THE PUNJAB STATE COMMISSION FOR SCHEDULED
CASTES (AMENDMENT) ACT, 2023
(Punjab Act No. 7 of 2023)
AN
ACT
further to amend the Punjab State Commission for Scheduled Castes Act, 2004.
BE it enacted by the Legislature of the State of Punjab in the Seventy- fourth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab State Commission for Scheduled Castes (Amendment) Act, 2023.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab State Commission for Scheduled Castes Act, 2004 (hereinafter referred to as the principal Act), in section 2,-
(i) in clause (d), for the words and signs "Chairperson, Senior Vice- Chairperson, Vice-Chairperson", the word "Chairperson" shall be substituted;
(ii) in clause (f), for the sign appearing at the end ";", the word and sign
"and;" shall be substituted; and
(iii) clauses (h) and (i) shall be omitted.
3. In the principal Act, in section 3, in sub-section (2),-
(i) clause (aa) shall be omitted; and
(ii) for clause (b), the following clause shall be substituted, namely:-
Short title and
commencement.
Amendment
in section 2
of Punjab
Act 5 of
2004.
Amendment in section 3 of Punjab Act 5 of
2004.
32
"(b) not more than five non-official members from amongst the members of the Scheduled Castes, who may be appointed by the Government from amongst the persons of ability, integrity and standing, who have served for the welfare and upliftment of the Scheduled Castes:
Provided that out of five non-official members, at least one shall be a woman;"
4. In the principal Act, in section 4,-
(i) in the margin, for the words and signs "Chairperson, Senior Vice- Chairperson, Vice-Chairperson", the word "Chairperson" shall be substituted;
(ii) for sub-sections (1) and (2), the following sub-sections shall be substituted, namely:-
"(1) The Chairperson and non-official members shall hold office for a period of three years which may be extendable up to two years:
Provided that where the Chairperson and non-official members attain the age of sixty-five years before the expiry of the aforesaid term of three years, he shall vacate his office on the day on which he attains such age.
(2) The Chairperson and non-official members may, at any time, by writing and addressed to the Government, resign from the office of the Chairperson or of the office of the member, as the case may be.";
(iii) in sub-section (3), for the words and signs "Chairperson or Senior Vice-Chairperson or Vice-Chairperson", the word "Chairperson"
shall be substituted;
(iv) in sub-section (4), in the proviso, for the words and signs
"Chairperson, the Senior Vice-Chairperson or the Vice-Chairperson, as the case may be,", the word "Chairperson" shall be substituted; and
(v) in sub-section (5), for the words and signs "Chairperson, the Senior Vice-Chairperson, the Vice-Chairperson", the word "Chairperson"
shall be substituted.
5. In the principal Act, in section 6, for the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson", the word "Chairperson" shall be substituted.
Amendment in
section 4 of
Punjab Act 5
of 2004.
Amendment in
section 6 of
Punjab Act 5
of 2004.
33
6. In the principal Act, in section 7, for the words and signs "Chairperson or the Senior Vice-Chairperson or the Vice-Chairperson", the word "Chairperson"
shall be substituted.
7. In the principal Act, in section 20 and in the margin thereof, for the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson", the word "Chairperson" shall be substituted.
8. In the principal Act, in section 22, for the words and signs "Chairperson or the Senior Vice-Chairperson or the Vice-Chairperson", the word
"Chairperson" shall be substituted.
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2817/4-2023/Pb. Govt. Press, S.A.S. Nagar Amendment
in section 7 of
Punjab Act 5
of 2004.
Amendment in
section 20 of
Punjab Act 5
of 2004.
Amendment in
section 22 of
Punjab Act 5
of 2004.