PUNJAB GOVT. GAZ. (EXTRA), JULY 27, 2022
(SRVN 5, 1944 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, WEDNESDAY, JULY 27, 2022
(SRAVANA 5, 1944 SAKA)
( lxxii )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Agricultural Produce Markets (Amendment) Act, 2022.
(Punjab Act No. 16 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil _____ .. 59-60
1
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PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 27th July, 2022
No. 16-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 21st day of July, 2022, is hereby published for general information:-
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(AMENDMENT) ACT, 2022
(Punjab Act No. 16 of 2022)
AN
ACT
further to amend the Punjab Agricultural Produce Markets Act, 1961. BE it enacted by the Legislature of the State of Punjab in the Seventy- third Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Agricultural Produce Markets (Amendment) Act, 2022.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Agricultural Produce Markets Act, 1961, for section 12-A, the following section shall be substituted, namely:-
On and from the commencement of the Punjab Agricultural Produce Markets (Amendment) Act, 2022,-
(a) all the Committees, constituted by way of nomination under section 12 as it existed immediately before such commencement, shall stand superseded;
(b) all the members including the Chairman and the Vice-Chairman of every Committee, shall cease to hold office; Substitution of
section 12-A of
Punjab Act 23 of
1961.
Short title and commencement.
"12-A. Supersession of nominated Committees.
(c) during the period of supersession of the Committees, all powers and duties conferred and imposed upon the Committee, its Chairman, Vice-Chairman and other members by or under this Act, shall be exercised and performed by such officer, as the Government may appoint in that behalf; and
(d) all the properties vested in the Committees shall, until these are re-constituted, vest in the Government:
Provided that the Committees shall be re-constituted in accordance with the provisions of section 12 within a period of one year from the date of supersession.".
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2623/7-2022/Pb. Govt. Press, S.A.S. Nagar
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