PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 8, 2016 85
(BHDR 17,1938 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
The 8th July, 2016 No. 31-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 30th day of August, 2016, is hereby published for general information:-
THE PUNJAB STATE COMMISSION FOR MINORITIES
(AMENDMENT) ACT, 2016
(Punjab Act No. 24 of 2016)
AN
ACT
Jurther to amend the Punjab State Commission Jor 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 follows :-
1. (1) This Act may be called the Punjab State Commission for Short title and Minorities (Amendment) Act, 2016. commencement.
(2) ltshall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab State Commission for Minorities Act, 2012 Amendment in (Hereinafter referred to as the principal Act), in section 2,- section 2 of Punjab Act 13 of (1) atthe end of clause (e), the word "and" shall be omitted; and 23.
(ii) at the end of clause (, for the sign ".", the sign and word "; and" shall be substituted and thereafter, the following shall be added, namely:-
"(g) "Vice-Chairperson" means the Vice-Chairperson of the Commission",
3. Inthe principal Act, in section 3, in sub-section (2),- Amendment in > ; } section 3 of
(i) after clause (a), the following shall be inserted, namely:- Panel Act 13 of "(aa)a Vice-Chairperson, a person of eminence and who has 2013. done outstanding work regarding safeguarding the interests of the minority communities, to be appointed "by the Government;" and
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PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 8, 2016 86
(BHDR 17, 1938 SAKA)
(ii) in clause (hb), for word "five", the word "ten" shall be substituted.
4. Inthe principal Act, in section 5,-
(i) in the heading, for the word "Chairperson", the words and signs "Chairperson; Vice-Chairperson" shall be substituted;
(ii) in sub-section (1), for the word "Chairperson", the words and signs "Chairperson, Vice-Chairperson" shall be substituted; and
(iii) in sub-section (2), for the word "Chairperson", the words and sign "Chairperson or Vice-Chairperson" shall be substituted
5. Inthe principal Act, in section 6,-
(i) in the heading, for the word "Chairperson", the words and sign "Chairperson or Vice-Chairperson" shall be substituted; Amendment in
section 5 of
Punjab Act 13 of
2013.
Amendment in section 6 of Punjab Act 13 of
2013.
(ii) in sub-section (7), for the word "Chairperson", wherever 3 occurring, the words and sign "Chairperson or Vice- Chairperson" shall be substituted; and
(iii) in sub-section (2), for the word "Chairperson", wherever occurring, except in clause (e), the words and sign
"Chairperson or Vice-Chairperson" shall be substituted.
6. In the principal Act, in section 7, for the word "Chairperson", Wherever occurring, the words and signs "Chairperson, Vice-Chairperson"
shall be substituted.
7. Inthe principal Act, in section 10, for the word "Chairperson", the words and signs "Chairperson, Vice-Chairperson" shall be substituted.
8. Inthe principal Act, in section 12, for the word "Chairperson", the words and sign "Chairpzrson or Vice-Chairperson" shall be substituted.
9. Inthe principal Act, in section 13, for sub-section (2), the followin g shall be substituted, namely:-
Amendment in
section 7 of
Punjab Act 13 of
2013.
Amendment in section 10 of Punjab Act 13 of
2013.
Amendment in section 12 of Punjab Act 13 of
2013.
Amendment in section 13 of
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PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 8,2016 87
(BHDR 17, 1938 SAKA)
"(2) The Chairperson shall preside over the meeting of the Commission. In the absence of the Chairperson, the Vice- Chairperson shall preside over the meeting of the Commission.",
10. In the principal Act, in section 24, for the word "Chairperson", wherever occurring, the words and sign "Chairperson, Vice-Chairperson" shall be substituted.
I1. Inthe principal Act, in section 25, for the word "Chairperson", the words and signs "Chairperson, Vice-Chairperson" shall be substituted.
12. Inthe principal Act, in section 27, in sub-section (2), in clause (a), for the word "Chairperson", the words and signs "Chairperson or Vice- Chairperson" shall be substituted.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs, 1093/09-2016/Pb. Govt. Press, S.A.S Nagar Amendment in
section 24 of
Punjab Act 13 of
2013.
Amendment in section 25 of Punjab Act 13 of
2013.
Amendment in section 27 of
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