PUNJAB GOVT. GAZ. (EXTRA), JANUARY 3, 2014
(PAUSA 13, 1935 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 3rd January, 20 14 No.1-Leg./2014.- The following Act of the Legislature of the Stateof Punjab received the assent of the Governor of Punjab on the 12th Day of
December, 2013, is hereby published for general information:
THE PUNJAB C0-OPERATIVE SOCIETIES (SECOND
AMEND
MENT) ACT, 2013
is
(Punjab Act No. 1 of 2014)
AN
ACT
further to amend the Punjab Co-operative Societies Act, 196l.
BE it enacted by the Legislature of the State of Punjab in the Sixty
fourth Year of the Republic of India as follows:
1. (1) This Act may be called the Punjab Co-operative Societies (Second
Amendment) Act, 2013.
(2) It shall be deemed to have come into force on and with effect from the 9th day of September, 2013.
2. In the Punjab Co-operative Societies Act, 1961, in section 26, insub
section (2), in clause (a), in the second proviso, for the sign ";"
appearingat
the end, the sign ":" shall be substituted and thereafter,the following proviso
shall be added, namely:*
"Provided further that the condition of share capitalof twenty lacs
of rupees or more mentioned in the first proviso to clause (a) of sub
section (2) of section 26 of the Punjab Co-operative Societies Act, 1961,
shall not apply in the case of any Central Co-operative Bank, which has
been provided finance by the Government, the Government of lndia, the
National Bank for Agriculture and Rural Development or the Reserve
Bank of India and the Government may appointas Managing Director
of such Bank, any person, who is a Member of the Indian Adninistrative
Service, the Punjab Civil Service (Executive Branch), a Deputy Registrar,
a Joint Registrar or an Additional Registrar of Co-operative Societiesor
a professional having specialization in the field of banking and
Short title and
Commencement.
Amendment in
section 26 of
Punjab Act 25
of 1961.
a
GOVT. AZ. E RA), AN I
PA , A)
J
NM NT A
DEPARTMENT I TI E FAIRS,
ICATION
The 3rd January, 2014 o.1-Leg./2014.- low ct of egisla ture o h t t
p nj h t h overnor nj
h
ecember, 3, bl d eral f r mation:-
NJAB O O TI E CI TI S SECO
MEND-
E T) T,
ct o. 1 ) r er o nj o-operative ocieties ct, 961.
it ct he egislature f he tate of njab in the Sixty-
r ear f t epublic ofIndia l s:-
(1) ThisAct a be lled the nj o-operative oc ieties S
Ame m nt)Act, 2013.
l m o n o o ce i
rom
the 9th day of September, 2013.
2. In the njab o-operative ocieties ct, 1, in , n -
section (2), in clause (a), in the econd proviso, for the s ign ";" earing at
the end, the sign ":" shall be bstituted and reafter, the lowing i o
shall e ded, mely:-
vi ed r t h nditi n shar p
ital went acs
of rupees or more entioned in the first i o o -
section (2) of section 26 of the Punjab o-operative ocieties Act, 1,
shall not apply in the case of any entral o-operative an k, hi
en i d n the overnment,
over ment o I ia, e
National Bank for griculture and Rural evel ment or the eserve
Bank of India and the over ment a oint
as anaging irector
of such ank, ny r n, isa ember o
i dministrative
Service, the Punjab Civil Service xecutive ranch), a D eputy egistrar,
a Joint Registrar or an Additional Registrar of Co- pera tive ocieties or
a professional having specialization in the field of ki title
c en .
e
of
nj ct
1
PUNJAB GOVT. GAZ. (EXTRA), JANUARY3,2014
(PAUSA 13, 1935 SAKA)
possessing the qualifications and experience specified by the Government in this behalf:".
2
3. (4) The Punjab Co-operative Societies (Amendment) Ordinance, 2013 Repeal and (Punjab Ordinance No. 8 of 2013), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub section (), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
H.P.S. MAHAL,
401/01-2014/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Afairs. savings.
PUNJAB GOVT. GAZ. (EXTRA), JAN Y . 14 2
_ (PAUSA 13,1935 )
possessing the qualifications and experience specified by the Government in this behalf ;".
3. (I) The Punjab Co-operative Societies (Amendment) Ordinance, 2013 Repeal and (Punjab Ordinance No. 8 of 2013), is hereby repealed. savings.
(2) Notwithstanding such repeal, anything done or any action taken under the principal ct a m he r e re to in -
section (1), s l m o ak h al
Act, as h ct.
. . HAL,
cret r o over ent nj , epart ent al egislati e f irs. 1/ 1-2014/Pb. ovt. ress, .S. agar
2