PUNJAB GOVT. GAZ. (EXTRA) D (PASUA 3. 101g BER 23.2014 20] — PART | GOVERNMENT gp PUNJAR DEPARTMENT OF LEGAL AND LEGISLATIV: AFFAIRS, py; NOTIFICATION AP The 23rd December, 2016
No. 55-Leg./2016.-The following Act oft . he Legis) punjab received the assent of the Goy
ature of the Sate of €rhor of Punjab on he general informatio.
THE PUNJAB STATE COMMISSION (THIRD AMENDMENT) A
29 ho
; ) i 22nd day ¢ December, 2016. is hereby published fo
vol FOR MINORITIES CT, 2016
(Punjab Act No. 48 of 2016) AN ACT
further to amend the Punjab State Commission for Minorities Act, 2012. Bi it enacted by the Legislature of the State of Punj
seventh Year of the Republic of India as follows:- Lo (1) This Act may be called the Punjab State Commission for Minorities (Third Amendment) Act, 2016.
ab in the Sixty-
Short title and
commencement,
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. Inthe Punjab State Commission for Minorities Act, 2012, in section 5, for Amendment in : Il be substituted, namely:- Jootions of
sub-section (1), the following sub-section shall be subs > : Punjab Act 13 of
fice for a te three years 2013. "(1) (a) The Chairperson shall hold office for a term of ey
Tice and shall be eligible for re-appointment from the date he assumes office and s oe on reappommen
UP 10 two terms of the same duration or until he attains the ag
Years, whichever is earlier. i i ‘ ve
(b) The Senior Vice-Chairperson, the Vice Chasen nde
a ars from the date he
Mebersthall isl ifs for a Bi of fe for another term
ShSmss gitice nd shah bs eligi " seit years, whichever of the said duration or until he attains the ag€ 013
is earlier."
VIVEK PURL 1jab,
to Government of Pun) irs
Secretary 1d Legislative Affairs.
Department of Legal ai
+ J Ir 1166/12-2016/Pb. Gow. Press. $4.5. Nag