PUNJAB GOV'T. GAZ. (EXTRA), DECEMBER 1. 2015 — (AGIIN 10. 1937 SAKA)
PART 1
151
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 1st December, 2015 No. 33-Leg./2015.-The following Act of the Legislature of the State of b 1 w : Punjab received the assent of the Governor of Punjab on the 18th day of November, 2015, is hereby published for general information:-
THE PUNJAB STATE LEGISLATURE (PREVENTION OF
DISQUALIFICATION) AMENDMENT ACT, 2015
(Punjab Act No. 28 of 2015)
AN
ACT
Jurther to amend the Punjab State Legislature (Prevention of Disqualification) Act, 1952.
BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth Year of the Republic of India as follows:- |
1. (1) This Act may be called the Punjab State Legislature hor title and (Prevention of Disqualification) Amendment Act, 2015. commencement.
(2) lt shall come into force on and with effect from the date of its publication in the Official Gazette.
2. Inthe Punjab State Legislature (Prevention of Disqualification) Act, Amendment in : "% 1952, in section 2, in clause (h), at the end, for the sign ".", the sign ".", shall be 3°ction 2 of i Punjab Act 7 of substituted and thereafter, the following clause shall be added, namely:- 1952.
"(i) Chairperson of the Punjab Wagqf Board.".
3. (1) ThePunjab State Legislature (Prevention of Disqualification) Repeal and Amendment Ordinance, 2015 (Punjab Ordinance No. 4 of 2015), is hereby S4V"& repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-
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PUNJAB GOVT, GAZ. (EXTRA), DECEMBER 1.2015 152
(AGHN 10, 1937 SAKA)
section (1), shall be deemed to have been Act, as amended by this Act.
done or taken under the principal
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 900/12-2015/Pb. Govt. Press, S.A.S. Nagar
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