(VYSK16, 1936 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENTO OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th May, 2014 No.10-Leg./2014,-The following Act of the Legislature of the State of Dniab received the assent of the Governor of Punjab on the 23 rd Day of Anril. 2014, is hereby published for general information:
THE PUNJAB RIGHT TO SERVICE (AMENDMENT) ACT, 2014
(Punjab Act No. 10 of 2014)
AN
37
ACT
furtherto amend the Punjab Right to Service Act, 201l. BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows: -
1. (1) This Act may be called the Punjab Right to Service Short title and (Amendment) Act, 2014.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
in clause (, the word "and" shall be omitted; and
2. In the Punjab Right to Service Act, 2011, in section 17, in Amendment in sub-section (),-
(i) in clause (g), for the sign appearing at the end, the sign and word"; and" shall be substituted and thereafter the following clause commencement.
"h) while deciding the revision petitions or otherwise impose a penalty up to rupees ten thousand per case on the Designated Officer or any other officer or official involved in the process of providing service under the Act, ifthe Commission is of the opinion that the person concerned has failed without sufficient cause in due discharge of the duty cast on him:
section 17 of
Punjab Act 24
of2011.
shall be added, namely :
PUNJAB GOVT. GAZ. (EXTRA), MAY 06. 2014
(VYSK 16, 1936 SAKA)
PART I
GOVERNMENT OF PUNJAB
37
OEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th May, 2014 No.10-Leg./2014.- The fol owing Act of the Legislature of the State of
"punjab received the assent of the Governor of Punjab on the 23rd Day of April, 20 14, is hereby published for general information:-
THE PUNJAB RIGHT TO SERVICE (AMENDMENT) ACT, 2014
( unjab Act No. 10 of 2014)
AN
C
further to amend the unjab Right t ervice ct, 2011. BE it enacted by egislature f State of Punjab in the Sixty-fifth Year of t e epublic f dia, l s:
1. (1) hi ct a l h Punjab Right to Service Short title and (Amendment) Act, 2014.
commencement.
(2) It shall come into force on and with effect from the date its publication in the f icial azet e.
2. In the to S Act, 2011, in section 17, in Amendment in sub-sec o (7),--
section 17 of
Punjab Act 24
(i) in clause (f), the w d "and sh be omi ; and of 2011.
(ii) in clause (g), for the sign "." app n at the en the sign and w ": and" al be substituted and thereafter the following clause sha l be added nam y :-
"(h) w e deciding the revision petitions or otherwise im pose a
pena ty up to rupees ten thousand per case on the Designated
O ficer or any other o ficer or official involved in th e process
of providing service under the Act, if the Commission is of the
opinion tha the person concerned has failed without sufficient
cause in due discharge of the duty cast on him:
1
(VYSK 16, 1936 SAKA)
Provided that the person concerned shall be given a reasonable opportunity of being heard before any penalty is imposed upon him:
38
Provided further that the Commission, by an order, give such amount as compensation to the appellant out of the amount of penalty imposed, as may be specified by it, which shall not exceed the total amount of penalty so imposed.".
H.P.S. MAHAL,
484/05-2014/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
PUNJAB GOVT. GAZ. (EXTRA), MAY 06.2014
( YSK 16, 1936 SAKA)
Provided that he person concerned shall be given a reasonable op ortunity of being heard before any penalty is imposed upon him:
38
_
Provided further that he Commission, by an order, give such amount as compensation to the appellant out of the amount of penalt y
imposed, as may be specified b
y it, which shall not exce d the
total
amount of penalty so imposed.".
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 484/05-2014/Pb. Govt. Press,
S. . . a a
2