PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 13,2016 185
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PART I
i GOVERNMENT OF PUNJAB p— 'DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB a NOTIFICATION
The 13th December, 2016
No. 52-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 9th day of November, 2016, is hereby published for general information:-
THE PUNJAB RIGHT TO SERVICE (AMENDMENT)
ACT, 2016
(Punjab Act No. 45 of 2016)
AN
ACT
Surther to amend the Punjab Right to Service Act, 2011. Be it enacted by the Legislature of the State of Punjab in the Sixty- seventh year of the Republic of India, as follows: -
(1) This Act may be called the Punjab Right to Service Short title and nt) Act, 2016. commencement.
(2) ltshall come into force on and with effect from the date of its in the Official Gazette.
the Punjab Right to Service Act, 201 | (hereinafter referred to as Amendment in Punjab Act, 24 of
2011,
Insertion of new section 7A in Punjab Act, 24 of thstanding anything contained in this Act, the 2011. : Grievance Redressal Authority and the Appellate Authority, as the case may be, shall have the power take suo-moto notice of failure 10 deliver the provisions of this Act in public interest, facts and circumstances of the case, may
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PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 13.2016 186
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Provided that before passing an adverse order against a person, a 'reasonable opportunity of being heard, shall be given to such person."
4. Inthe principal Act, in section 13, in sub-section (7), for the word Amendment in the word "ten" shall be substituted. section 13 of
Punjab Act. 24
of 2011.
: 1) The Punjab Right to Service (Amendment) Ordinance, 2016 Repeal and jab Ordinance No.4 of 2016), is hereby repealed. Saving.
(2) Notwithstanding such repeal, anything done or any action - the Ordinance referred to in sub-section (7), shall be deemed to one or taken under this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Press, S.A.S. Nagar
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