PUNJAB GOVT. GAZ. (EXTRA), MAY 4. 2016 57 (VYSK 1, 1938 SAKA) | an ———
PART I
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GOVERNMENT OF PUNJAD
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION
_ The 4th May, 2016 No. 19-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th day of April, 2016, is hereby published for general information:-
THE PUNJAB RURAL DEVELOPMENT (AMENDMENT)
ACT, 2016
(Punjab Act No. 16 of 2016)
AN
ACT
further to amend the Punjab Rural Development Act, 1987. Be it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of Republic of India as follows :--
1. (1) This Act: may be called the Punjab Rural Development Shonttitle and (Amendment) Act, 2016. commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
Insertion of new
follo i PCT shye ' e secuion o-A in Wing section shall be inserted, namely:- Punjab Act 6 of
1987.
2. Inthe Punjab Rural Development Act, 1987, after section 6, the
"6-A. Subject to the control of the Secretary to Government of Punjab, Department of Finance, who shall be the final audit Audit of Fund authority, the accounts of the Fund shall be audited, ; as far as possible once ina year or half yearly, as the Government may direct, by or under the orders of the Examiner, Local Fund Accounts, Punjab",
Repeal and
Saving.
20 3. (1) The Punjab Rural Development (Amendment) Ordinance,
"016 (Punjab Ordinance No. 2 of 2016), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
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PUNJAB GOVT, GAz. (EXTRA), MAY 4, 2016 58 (VYSK 14, 1938 SAKA) under the Ordinance referred to jn sub-secti u on (1), shall be deemed to have been done or taken under this Act.
VIVEK PURI,
Secretary to Government of P uinjab, Department of Legal and Legis| ative Affairs, 1005/05-2016/Pb. Govt. Press, S48 Nagar
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