PUNJAB GOV'T, GAZ, (EXTRA) DEC
VUELCTEME
(PAUSA 8, 1939 SAKA) UR 29,2017
ayy
— eee
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGIS] ATIVE
NOTIFICATION
The 29th December, 20.17
AVFAIRS, PUNJAB
No. 36-Leg. Theat ' sanjab neve et rhe following Act of the Legislature of the State of unjab received the assent of the Governor of Punjab on the 15th day of December, 2017, is hereby published for general information:-
THE PUNJAB INFRASTRUCTURE (DEVELOPMENT AND
REGULATION) SECOND AMENDMENT ACT, 2017
(Punjab Act No.26 of 2017)
AN
ACT
further to amend the Punjab Infrastructure (Development and Regulation) Act, 2002.
. BE it enacted by the Legislature of the State of Punjab in the Sixty-
eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Infrastructure (Development
and Regulation) Second Amendment Act, 2017.
(2) Itshall come into force on and with effect from the date of its publication in the Official Gazette.
In the Punjab Infrastructure ( (hereinafter referred to as the principal Act), in sec (1), the following sub-sections shall
be inserted, namely:-
"(1-A) Where there is 4 provision, for appointment of sole
an agreement
Arbitrator by the Government/Government agenci
entered into between two or mo re contractors, OF contractor/con tractors
on one side and a Departmen t, Public Sector Undertak
ing, Boards
Corporation, Society or
Agency under the control
of the State Governmen
on the other side, regarding the creat ion, development, maintenance a Operation of infrastructure related project s and for matt on
therewith or incidental
thereto of the State
Government, 1 such
a case,
the Chairperson or any
member so nominated
by the
be deemed to be the sole Arbitrator, u nder the Arbitration and
Development and Regulat
ion) Act, 2002
tion 6, after sub-section
es, in
ters connect
ed
Chairperson s
hall
Conciliation
—— TTL Tt
PART | ee,
Short title and
commencement.
Amendment in
section 6 of
Punjab Act 8 of
1
PUNJAB GOVT. GAZ, (EXTRA), DECEMBER 29 201 ZM R 29, 2017
(PAUSA 8, 1939 SAKA)
240)
Act, 1996 (Act 26 of 1996) in disputes where the claimed slaimec crore rupees and above.
amount is five
(1-B) Where there is a provision, for appoi
= Aviator , !or appointment of two or
more Arbitrators, one of them to be appointed by the G a e Government agencies, In an agreement entered 7 cen more contractors into
between two or , OF a contractor/contractors on one side and a Department, Public Sector Undertaking, Board, Corporation, Society or Agency under the control of the State Government on the other side regarding the creation, development, maintenance and operation of infrastructure related projects and for matters connected therewith or incidental thereto of the State Government, in such a case, the Chairperson or any member so nominated by the Chairperson shall be deemed to be
the Arbitrator required to be appointed by the Government/Government agencies under the Arbitration and Conciliation Act, 1996 (Act 26 of
1996), in disputes where the claimed amount
is five crore rupees and
above. ".
In the principal Act, in section 14, in sub-
section (1),-
(i) at the end of clause (v), the wo rd "and" shall be omitted; and
(ii) in clause (vi), for the sign ".
" the sign and word substituted and thereafter, the following clause shall b the proviso, namely:-
"(vii) to adjudicate upon, as an Arbitrator, the disput es inter-se
between two or more contra ct
on one side and a Depar tment, Pu
Board, Corporation,
Society or
the State Government on the other side, regar ding the creation,
development, main
tenance and oper
ation of infrastruc
ture
related projects a
nd for matters co
nnected therewith
or
hereto of the
State Governmen
t under the
1996 (Act 26 of
1996), where
bove :".
blic Sector Undertak ing,
incidental t
Arbitration and Conci liation Act,
the claimed amoun
t is five crore
rupees and a
VIVEK PURI,
Government of Punjab, Secretary t
O
; islative Affa irs.
Department of Legal and Leg 1406/12-2017/Pb. Govt. Press, SAS. Nagar
". and" shall be e added before ors, or a contractor/con tractors,
Agency under the co ntrol of
Amendment in
section 14 of
Punjab Act I4 of
2