PUNJAB GOVT GAZ. (EXTRA), AUGUST 1,2012
(SRVN 10, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The lst August, 2012 No. 14-Leg./2012.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 20th July, 2012, is hereby published for general information :
THE PUNJAB EX-SERVICEMEN CORPORATION (AMENDMENT)
ACT, 2012
3.
(Punjab Act No. 11 of 2012)
65
AN
ACT
further to amend the Punjab Ex-Servicemen Corporation Act, 1978.
()
Beit enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India, as follows :
1. (1) This Act may be called the Punjab Ex-Servicemen Corporation Short tile and (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on and with effect from the 20th day of August, 2010.
2. In the Punjab Ex-Servicemen Corporation Act, 1978 (hereinafter referred to as the principal Act), in section 2, in clause (), at the end, the word "and" shall be omitted; and
(ii) in clause (m), at the end, for the sign ".", the sign and word
";and" shall be substituted, and thereafter the following clause shall be added, namely :
"a) "Vice-Chairman" means the Vice-Chairnan of the Corporation.".
In the principal Act, in section 7,
() in sub-section (), for the words "the Chairman", the words and signs "the Chairman, the Vice-Chairman," shall be substituted;
(i) in sub-section (2), for the words "the Chairman shall be a person who is an Ex-serviceman and was", the words and signs "The commencement.
Amendment of
section 2 of Punjab
Act 33 of 1978
Amendment of
section 7 of Punjab
Act 33 of 1978
P NJ B OVT GAZ. (EXTRA), AUGUST 1, 012 65
10, 1934 KA) WI
I
| DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
3 NOTIFICATION
he 1 t ugust, 12 No. 14-Leg./2012.-The following Act of the egislat ure f State
of Punjab received the assent of the overnor f unjab 20th July, 2012, is er by ublished r eneral r ation :-
THE PUNJAB EX-SERVICEMEN CORPORATION A DMENT)
CT,
nj b ct o. f 12) further to amend the Punjab Ex-Servicemen Corporation Act, 1978. Be it enacted by the Legislature of the State of Punjab in the Sixty-third ear epublic dia, as follows :-
. (1) Thi Act lled the unjab Ex-Servicemen Corporation A endment) ct, 2.
al o n d with effect from
h o August, .
2. In th ab vicemen r r on ct h n er e o h i al ct), in ction 2,—
(i) n a (J) a h , e "and" shall be omitted; and (ij) in clau (m) a he e fo the sign " " the sign and word - s l s stituted, and thereafter the following clause sh b a , n e :-
"(m) "V ai an" m the Vice-Chairman of the Corporation."
.
3. In he p n l A in sec ion 7 —
(i) in su o (1), for the w "the C man", the w and
sign "the C m , the V ai an," sh b e su u ;
(ii) in sub-section (2), for the wor "the C rm sh be a person
is an E v cem and w the w and si
gns "The
Short title and
m e .
e of
section 2 of Punjab
Act 33 of 1978
A m t of
section 7 of Punjab
1
4.
6.
PUNJAB GOVT GAZ. (EXTRA), AUGUST 1,2012
(SRVN10, 1934 SAKA)
In the principal Act, in section 12, for sub-section (2), the following Amendment of sub-section shall be substituted, namely : section 12 of Punjab Act 33 of 1978
7.
8.
Chairman,the Vice-Chairman shall be the persons, who are Ex servicemenand were" shall be substituted;
(i) in sub-section (4), for the words and sign "the Chairman,", the words and signs "the Chairman, the Vice-Chairman," shall be substituted; and
(iv) in sub-section (5), for the words and sign "the Chairman", the words and signs "the Chairman, the Vice-Chairman," shall be substituted.
5. In the principal Act, in section 13, for the words "the Chairman",
66
"(2) Iffor any reason, the Chairman is unable to attend any meeting of the Board, the Vice-Chairman, and in his absence, any other director, elected by the directors present at the meeting shall preside at the meeting.'
In the principal Act, in section 14,
()
(i) in sub-section (), for the words "The Chairman", the words and sign "The Chairman, the Vice-Chairman" shall be substituted; and
In the principal Act, in section 31, in sub-section (2), in clause (a), for the words "the Chairman", the words and sign "the Chaiman, the Vice Chairman" shall be substituted.
(i) in sub-section (2), for the words "The Chairman", the words and sign "The Chairman, the Vice-Chairman" shall be substituted. In the principal Act, in section 32, in sub-section (2),
(ii) in clause (c), for the words "The Chairman", the words "the Chairman or the Vice-Chairman" shall be substituted.
H.P.S. MAHAL
Secretary to Government of Punjab, Department of Legal and Legislative Affaira. Amendment of
section 13 of Punjab
Act 33 of 1978
Amendment of
section I4 of Punjab
Act 33 of 1978
in clause (a), for the words "The Chairman", the words and sign Act 3of 1978
"The Chairman, the Vice-Chairman" shall be substituted; and Amendment of
section 3 1 of Punjab
Act 33 of 1978
Amendment of
section 32 of Punjab
the words and sign "the Chairman, the Vice-Chairman" shall be substituted.
PUNJAB GOVT GAZ. (EXTRA), AUGUST 1,2012
(SRVN 10, 1934 SAKA)
— Chairman, the Vice-Chairman shall be the persons, who are Ex- servicemen and were" shall be substituted;
66
Le (iii) in sub-section (4), for the words and sign "the Chairman," the words and signs "the Chairman, the Vice-Chairman," shall be substituted; and
(iv) in sub-section (35), for the words and sign "the Chairman", the words and signs "the Chairman, the Vice-Chairman," shall be substituted.
4. Inthe principal Act, in section 12, for sub-section (2), the following sub-section shall be substituted, namely :-
"(2) If or any r ason, t e Chair an is unable to attend any meeting of the Board, t e Vice-Chairman, d i his absence, any other director, l ct d t e directors present at the meeting shall resi e t meeting."
5. In the ri cipal ct, ct n 3, words "the Chairman", the words and sign "the Chairman, the Vice-Chairman" shall be substituted.
6. r cipal ct, t 4,~
(i) in sub- ecti n (I), h or Chairman", the words and sign "The Chai an, h i hai an" l sti t d; and
(ii)inct (2fothr"The Chairman", the words an sign "T C an, the V ai an" shall be substituted.
7. In he p n l A t in se on 3 1, in sub-section (2), in clause (a),
for the w "the C an", the words and sign "the Chairman, the Vice- Chairman" shall be substituted.
8. Inthe prin p A in section 32, in sub-section (2),~
(i) inclause (a), for the words "The Chairman", t he words and sign
"The Ch rm , the V ce-C rm " shall be substituted; and
(ii) in clause (c), for the w ds "The Chair man", the words "the
Chairman or the V ce-C rm " shal l be substituted.
H.P.S. MAHAL
Secretary to Governm of Punjab,
Departm of Legal and Le g slative Aftaira. Amendment of
section 12 of Punjab Act 33 of 1978
Amendment of
section 13 of Punjab Act 33 of 1978
Amendment of
section 14 of Punjab Act 33 of 1978
Amendment of
section 31 of Punjab Act 33 of 1978
Amendment of
section 32 of Punjab
2