PUNJAB GOVE GAZ (XTRA), yi TEMBER 23 (PASUA2 1938 SAKA) —
PARTI PAR | oo
GOVERNMENT OF punjAp
DEPARTMENT OF LEGAL AND 1EGISL AT AFFAIRS, | NOTIFICATION |
2006 239
"UNJAR The 23rd December, 2016 No. 39-Leg./2016.- The following Act of (he | Legislature of the State of punjab received the assent of the Governor of unjab on the 22nd day of December, 2010, is hereby published for general information:-
THE PUNJAB WATER SUPPLY AND SEWERAGE BOARD
(AMENDMENT) ACT, 2016
(Punjab Act No. 52 of 2016)
AN
ACT
further to amend the Punjab Water Supply and Sewerage Board Act, 1976. Be: it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year ol the Republic of India as follows:-
L.(I) This Act may be called the Punjab Water Supply and Sewerage Shor 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.
2. Inthe Punjab Water Supply and Sewerage Board Act, 1976 (hereinafter Amendment in referred to as the principal Act), in section 2, in clause (7), for the word el ; yas : am? . . . . unjab Act 28 0 "Chairman", the words and signs "Chairman, Senior Vice-Chairman, Vice- 1976. Chairman" shall be substituted.
Amendment in
: y : "
section #4 of
@) in sub-section (1), for the words "shall consist of a Ch
airman , the Words copy Act 28 of
and signs "may consist of a Chairman, a Senior Vice Chairman, a Vice 1976.
Chairman, an ex-officio Vice-Chairman" shall be substituted;
"the words and signs
3. Inthe principal Act, in section 4, - ®) in sub-section (3), for the words "Chairman
. hater ' [LY >
"Chairman, Senior Vice Chairman and Vice Chairman"
shall be
substituted; and
(©) for sub-section (4), the followin
"(4) The Secretary to Gov ernment of
Government, shall be the ex-officio Vice-Chat g sub-section shall be substitut ed, namely:-
ab, Department of Local rman. Whenever the |
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PUNJAB GOVIUGAZ EXTRA), DECEMBER 23. 2016 240
(PASI IA 201938 SAKA)
Chairman is absent or on leave or otherwise there is a vacancy in his office, the Government may authorize the Senior Vice Chairman or one pn ——
* Vee NYSE ' Vad At ae
N ' .
of the Vice Chairman to exercise the powers of the Chairman."
J. Inthe principal Act, in section 3, in sub-section (1) and in the margin, for Amendment in section 5 of
. NN ' Pu njab Act 28 of Vice Chairman." shall be substituted. doy EL Lc
1a hare ' "n » . los Ny . " . , \ , \ ,
the words "Charman, the words and signs "Chairman, Senior Vice Chairman,
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1166°12-2016/1'b. Govt. Press, S.A.S. Nugar
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