PUNJAB GOV'T. GAZ. (EXTRA), NOVEMBER 17, 2016 129
(KRTK 26, 1938 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OFF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 17th November, 2016 No. 44-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 1st day of November, 2016, is hereby published for general information:-
THE PUNJAB STATE COMMISSION FOR MINORITIES
(SECOND AMENDMENT) ACT, 2016.
(Punjab Act No. 37 of 2016)
AN
ACT
Jurther to amend the Punjab State Commission for Minorities Act, 2012. Be it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India as [ollows:-
1. (1) This Act may be called the Punjab State Commission for Short title and commencement. Minorities (Amendment) Act, 2016.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
In the Punjab State Commission for Minorities Act, 2012 (hereinafter Amendment in 2. referred to as the principal Act), in section 2, for clause (g), the following section 2 of Punjab Act 13 of
clause shall be substituted, namely:- 2013.
"(g) "Senior Vice-Chairperson and Vice-Chairperson" means the Senior Vice-Chairperson and Vice-Chairperson of the Commission.".
3. Inthe principal Act, in section 3, in sub-section (2), in clause (aa), Amendment in section 3 of
"a Vice- i " words "a Senior Vice-Chairperson for the words "a Vice-Chairperson,"", the Puniab Act 13 of and a Vice-Chairperson" shall be substituted. 2013.
) 4. Inthe principal Act, in section 5,- Amendment in
. section 5 of
(i) inthe margin, forthe words and sign "Chairperson, Vice-Chaisperson > Punjab Act 13 of the words and sign "Chairperson, Senior Vice-Chairperson, Vice- 2013. Chairperson" shall be substituted;
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PUNJAB GOVT GAZ, (EXTRA), NOVEMBER 17,2016 130 (KRTK 26, 1938 SAKA)
(ii) in sub-section (1), for the word Chairperson"; (he words
Chairperson , Vice-C)
and sign "Chairperson , Vice- and sign "Chairperson, Senior Vice- airperson" shall be substituted; ang (iii) in sub-section (2), for the words the words and sign "Chair
the V ice-Chairperson"
"Chairperson or Vice-Chairperson, person or the Senior Vice-Chairperson or shall be substituted.
5. Inthe principal Act, in section 6,- Amendment in
} i )
) ) . section 6 of
(1) inthe margin, for the words "Chairperson or Vice-Chairperson", Punjab Act 13 of the words and sign "Chairperson or Senior Vice-Chairperson or Vice- 2013, Chairperson" shall be substituted;
(ii) in sub-section (1), for the words "Chairperson or Vice- wherever occ tring, the words "Chairperson or Senior Vj or Vice-Chairperson" shall be substituted; and Chairperson",
ce-Chairperson
(iii) in sub-section (2), for the words "Chairperson or Vice-Chairperson", the words "Chairperson or the Senior Vice-Chairperson or the Vice- Chairperson" shall be substituted.
6. Inthe principal Act, in section 7 and in the margin for the words Amendment in and sign "Chairperson, Vice-Chai rperson", wherever occurrin g, the words and Section 7 of ) ) ) | Punjab Act 13 of sign "Chairperson, Senior Vice-Chairperson, Vice-Chairperson shall be 2013. substituted.
7. Inthe principal Act, in section 10, for the word and sign "Chairperson, Amendment in i i ign "Chairperson, the Senior Vice. section 10 of Vice-Chairperson", the words and s gn "C 'p aR oF of Chairperson, the Vice-Chairperson" shall be substituted. 2013.
8. Inthe principal Act, in section 12, for the words "Chairperson or hp : : . ior Vice. i < . section 12 0 Vice-Chairperson", the words "Chairperson or Senior Vice Chairperson or Punjab Act 13 of Vice-Chairperson" shall be substituted.
2013.
9. Inthe principal Act, in section 13, for sub-section (2), the following Amendment in section 13 of
shall be substituted, namely:- :
Punjab Act 13 of .
$ ~ a 2 ; "
"(2) The Chairperson shall preside over the meeting of the 2013 Commission. In the absence of the Chairperson, the Senior Vice-Chairperson and in the absence of Senior Vice- Chairperson, the Vice-Chairperson shall preside over the 2 1 ? n meeting of the Commission.".
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PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17, 2016 131
(KRTK 26, 1938 SAKA)
10. Inthe principal Act, in section 24 and in the margin, for the words Amendment in and sign "Chairperson, Vice-Chairperson", the words and sign "Chairperson, Section 24 of Punjab Act 13 of
Senior Vice-Chairperson, Vice-Chairperson" shall be substituted. 2013. 3 11. In the principal Act, in section 25, for the words and sign Amendment in section 25 of "Chairperson, Vice-Chairperson", the words and si gn "Chairperson, Senior Vice- Punjab Act 13 of Chairperson, Vice-Chairperson" shall be substituted. 2013. '
12. Inthe principal Act, in section 27, in sub-section (2), in clause (@), Amendment in section 27 of for the word and sign "Chairperson, Vice-Chairperson", the words and sign sect n . . . . . . . Punjab Act 13 of Chairperson, Senior Vice-Chairperson, Vice-Chairperson" shall be substituted. 2013.
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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