PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 13, 2020
(KRTK 22, 1942 SAKA)
Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, FRIDAY, NOVEMBER 13, 2020
(KARTIKA 22, 1942 SAKA)
( cvi )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab State Vigilance Commission Act, 2020. (Punjab Act No. 20 of 2020)
Part - II Ordinances
Nil
Part - III Delegated Legislation
1. Notification No. S.O. 53/C.A.2/1974/ S.2/2020, dated the 12th March, 2020, partially modifying the Government of Punjab, Department of Home Affairs and Justice (Home 6 Branch), notification No. S.O.34/C.A.2/ 1974/S.2/2018, dated the 20th March, 2020.
2. Notification No. G.S.R. 93/P.A.23/1961/ S.43/Amd.(85)/2020, dated the 6th November, 2020, containing amendment in the Punjab Agricultural Produce Markets (General) Rules, 1962.
.. 175-188
.. 603-604
.. 605
1
3. Notification No. G.S.R. 94/P.A.1/1914/ S.59/ Amd.(46)/2020, dated the 10th November, 2020, containing amendment in the Punjab Liquor Permit and Pass Rules, 1932.
Part - IV Correction Slips, Republications and Replacements
Nil ______ cvii
.. 607
2
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 13th November, 2020
No. 23-Leg./2020.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 5th day of November, 2020, is hereby published for general information:-
THE PUNJAB STATE VIGILANCE COMMISSION ACT, 2020
(Punjab Act No. 20 of 2020)
AN
ACT
to provide for the constitution of the Punjab State Vigilance Commission to inquire or cause inquiries to be conducted into offences alleged to have been committed under the Prevention of Corruption Act, 1988, by certain categories of public servants of the State Government, bodies corporate established by or under any State Act, Government companies, Public Sector Undertakings, Commissions, Tribunals, Cooperative Apex Bodies, Universities, Autonomous and Semi Autonomous Bodies, Societies, local bodies owned, managed or controlled by the State Government and for matter connected therewith or incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Seventy- first Year of the Republic of India, as follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Punjab State Vigilance Commission Act, 2020.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
(3) It shall extend to the whole of State of Punjab.
2. In this Act, unless the context otherwise requires,-
(a) "Commission" means the Punjab State Vigilance Commission, constituted under sub-section (1) of section 3;
175
Short title and commencement. Definitions.
3
(b) "prescribed" means prescribed by rules made under this Act;
(c) "State Government" means the Government of the State of Punjab ;
(d) "State Chief Vigilance Commissioner" means the State Chief Vigilance Commissioner, appointed under sub- section (1) of section 4 ;
(e) "Vigilance Commissioner" means a Vigilance Commissioner appointed under sub-section (1) of section 4 ; and
(f) "Vigilance and Police Establishment" means the Vigilance Bureau of the Police entrusted with the inquiry and investigation of an offence under the Prevention of Corruption Act, 1988 or an offence with which a public servant may, under the Code of Criminal Procedure, 1973, be charged at the same trial.
CHAPTER II
THE PUNJAB STATE VIGILANCE COMMISSION
3. (1) There shall be constituted a body to be known as the Punjab State Vigilance Commission to exercise the powers conferred upon, and to perform the functions assigned to it under this Act.
(2) The Commission shall consist of -
(a) the State Chief Vigilance .. Chairperson Commissioner ; and
(b) two Vigilance .. Members Commissioners.
(3) The State Chief Vigilance Commissioner shall be appointed from amongst the persons, who have been or are serving as Judge of a High Court or an officer in the rank and pay scale of Secretary to Government of India;
(4) The Vigilance Commissioner shall be appointed from amongst the persons, who have been or are in an All India Service or in any Civil Service of the Union or State or in a civil post under the Union or State and who have expertise and experience in matters relating to vigilance, policy making, administration including police administration, finance including insurance and banking and law in the rank and pay scale of the Additional Secretary to Government of India or the Financial Commissioner of the State:
Provided that both Vigilance Commissioners shall not belong to the same service or have exactly similar experience.
Constitution of
the Commission.
176
(5) The State Government shall appoint a Secretary to the Commission on such terms and conditions, as it deems fit to exercise such powers and discharge such duties, as the Commission may by regulations specify in this behalf.
(6) The headquarters of the Commission shall be at Chandigarh.
4. (1) The State Chief Vigilance Commissioner and the Vigilance Commissioners shall be appointed by the Governor by warrant under his hand and seal:
Provided that every appointment under this sub-section shall be made on the recommendation of a Committee consisting of -
(a) the Chief Minister, Punjab ; Chairman
(b) the Speaker of the Punjab Vidhan Sabha; Member and
(c) the senior-most Minister of the Council Member of Ministers (after the Chief Minister).
(2) No appointment of the State Chief Vigilance Commissioner or a Vigilance Commissioner shall be invalid merely by reason of any vacancy in or any defect in the constitution of the Committee.
5. (1) Subject to the provisions of sub-sections (3) and (4), the State Chief Vigilance Commissioner shall hold office for a term of five years from the date on which he enters upon his office. The State Chief Vigilance Commissioner, on ceasing to hold the office, shall be ineligible for reappointment in the Commission.
(2) Subject to the provisions of sub-sections (3) and (4), every Vigilance Commissioner shall hold office for a term of five years from the date on which he enters upon his office.
(3) The State Chief Vigilance Commissioner or a Vigilance Commissioner shall, before he enters upon his office, make and subscribe before the Governor, or some other person appointed in that behalf by him, an oath or affirmation in the Form, appended to this Act.
(4) The State Chief Vigilance Commissioner or a Vigilance Commissioner may, by writing under his hand, addressed to the Governor, resign his office.
(5) The State Chief Vigilance Commissioner or a Vigilance Commissioner may be removed from his office in the manner provided in section 6.
177
Appointment of the State Chief Vigilance
Commissioner and the Vigilance Commissioners. Terms and other conditions of service of the State Chief
Vigilance
Commissioner and Vigilance Commissioners.
5
(6) On ceasing to hold office, the State Chief Vigilance Commissioner and every other Vigilance Commissioner shall not be eligible for-
(a) any assignment or appointment, which is required by law to be made by the Governor by warrant under his hand and seal ; and
(b) further employment to any office of profit under the State Government.
(7) The salary and allowances payable to and the other conditions of the service of -
(a) the State Chief Vigilance Commissioner shall be the same as those of a Judge of the High Court; and
(b) the Vigilance Commissioner shall be same as those of the Additional Secretary to Government of India or the Financial Commissioner of the State, as the case may be:
Provided that if the State Chief Vigilance Commissioner or any Vigilance Commissioner is, at the time of his appointment, in receipt of a pension (other than a disability or wound pension) in respect of any previous service under the Government of India or under the State Government, his salary in respect of the service as the Chief Vigilance Commissioner or any other Vigilance Commissioner, as the case may be, shall be reduced by the amount of that pension including any portion of pension, which was commuted and pension equivalent to other forms of retiral benefits, excluding pension equivalent to retirement gratuity:
Provided further that the salary, allowances and pension payable to and the other conditions of service of the State Chief Vigilance Commissioner or any Vigilance Commissioner shall not be varied to his disadvantage after his appointment.
6. (1) Subject to the provisions of sub-section (3), the State Chief Vigilance Commissioner or any Vigilance Commissioner shall be removed from his office only by order of the Governor on the ground of proven misbehavior or incapacity after the High Court, on a reference made to it by the Governor, has, on inquiry, reported that the State Chief Vigilance Commissioner or any Vigilance Commissioner, as the case may be, ought on such ground be removed.
(2) The Governor may suspend from office, and if deemed necessary, prohibit also from attending the office during inquiry, the State Chief Vigilance
178
Removal of the State Chief Vigilance
Commissioner and the Vigilance Commissioners.
6
Commissioner or any Vigilance Commissioner, as the case may be, in respect of whom a reference has been made to the High Court under sub-section (1), until the Governor has passed orders on receipt of the report of the High Court on such reference.
(3) Notwithstanding anything contained in sub-section (1), the Governor may, by order, remove from office the State Chief Vigilance Commissioner or any Vigilance Commissioner, if the State Chief Vigilance Commissioner or such Vigilance Commissioner, as the case may be, -
(a) is adjudged an insolvent ; or
(b) has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude ; or
(c) engages during his term of office in any paid employment outside the duties of his office ; or
(d) is, in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body ; or
(e) has acquired such financial or other interest as is likely to affect prejudicially his functions as a State Chief Vigilance Commissioner or a Vigilance Commissioner.
(4) If the State Chief Vigilance Commissioner or any Vigilance Commissioner is or becomes in any way, concerned or interested in any contract or agreement made by or on behalf of the Government of India or participates in the profit thereof or is any benefit or emolument arising therefrom otherwise than as a member and is in common with the other members of an incorporated company, he shall, for the purposes of sub-section (1), be deemed to be guilty of misbehavior.
7. The State Government may, in consultation with the Commission, make rules with respect to the number of members of the staff of the Commission and their conditions of service.
CHAPTER III
POWERS AND FUNCTIONS OF THE STATE VIGILANCE COMMISSION
8. (1) The powers and functions of the Commission shall be to-
(a) exercise superintendence and control over the functioning of the Vigilance and Police Establishment in so far it relates to investigation of offences alleged to have been committed under the Prevention of Corruption Act, 1988 or offences with which a public servant specified in sub-section (2) may, under the Code
179
Power to make rules for the Staff. Powers and
functions of the State Vigilance commission.
7
of Criminal Procedure, 1973, be charged at the same trial :
Provided that while exercising the powers of superintendence, the Commission shall not exercise powers in such a manner so as to require the Vigilance and Police Establishment to investigate or dispose of any case in a particular manner ;
(b) give directions to the Vigilance and Police Establishment for the purpose of discharging the responsibilities entrusted to it with reference to offences alleged to have been committed under the Prevention of Corruption Act, 1988 or offences with which a public servant may, under the Code of Criminal Procedure, 1973, be charged at the same trial;
(c) inquire or cause an inquiry or investigation to be made on a reference made by the State Government, wherein it is alleged that a public servant being an employee of the State Government or a corporation, established by or under any State Act, Government company, Public Sector undertakings, commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, society and any local bodies, owned or controlled by the State Government, has committed an offence under the Prevention of Corruption Act, 1988 or an offence with which a public servant may, under the Code of Criminal Procedure, 1973, be charged at the same trial;
(d) inquire or cause an inquiry or investigation to be made into any complaint against any official belonging to such category of officials specified in sub-section (2) wherein, it is alleged that he has committed an offence under the Prevention of Corruption Act, 1988 or an offence with which a public servant may, under the Code of Criminal Procedure, 1973 be charged at the same trial;
(e) review the progress of investigations conducted by the Vigilance and Police Establishment into offences alleged to have been committed under the Prevention of Corruption Act, 1988 or offence with which a public servant may, under the Code of Criminal Procedure, 1973, be charged at the same trail ;
180
(f) review the progress of applications pending with the competent authorities for sanction of prosecution under the Prevention of Corruption Act, 1988 ; or
(g) tender advice to the State Government, corporations, established by or under any State Act, Government companies, Public Sector Undertakings, Commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi- autonomous bodies, societies and local bodies, owned or controlled by the State Government, on vigilance cases related to the officers under its purview, and on such other matters, as may be referred to it by that Government, said Government companies, Public Sector undertakings, commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, Societies and local bodies, owned or controlled by the State Government ; and
(h) exercise superintendence over the Vigilance Administration of the various departments of the State Government or Corporations, established by or under any State Act, Government companies, Public Sector undertakings, commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, societies and local bodies, owned or controlled by that Government :
Provided that while exercising its powers to exercise superintendence over the Vigilance Administration, the Commission shall give due consideration to the instructions issued by the Central Vigilance Commission, established under the Central Vigilance Commission Act, 2003 (Central Act No. 45 of 2003).
(2) The persons referred to in clause (d) of sub-section (1), are as follows :-
(a) members of All India Services or Central Services serving in connection with the affairs of the State and Group 'A' officers of the State Government ;
(b) such other level of officers holding civil posts under the State Government, as that Government may, by notification in the Official Gazette, specify in this behalf ; and
181
(c) such level of officers of the corporations, established by or under any State Act, Government companies, Public Sector Undertakings, commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, societies and other local bodies, owned or controlled by the State Government, as that Government may, by notification in the Official Gazette, specify in this behalf :
Provided that till such time a notification is issued under sub-clauses (b) and (c), all officers of the State Government, and the said corporations, companies, Public Sector Undertakings, Commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, societies and local bodies owned and controlled by the State Government shall be deemed to be the persons referred to in clause (d) of sub-section (1).
9. (1) The report of any inquiry undertaken by any agency on a reference made by the Commission shall be forwarded to the Commission.
(2) The Commission shall, on receipt of such report and after taking into consideration any other factors relevant thereto, advise the State Government and Corporations, established by or under any State Act, Government companies, Public Sector Undertakings, Commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, Societies and local bodies, owned or controlled by that Government, as the case may be, as to the further course of action.
(3) The State Government and the Corporations, established by or under any State Act, Government companies, Public Sector Undertakings, commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, Societies and other local bodies owned or controlled by that Government, as the case may be, shall consider the advice of the Commission and take appropriate action :
Provided that where the State Government, any Corporation, established by or under any State Act, Government company, Public Sector Undertakings, Commissions, Tribunals, Cooperative Apex bodies, Universities, autonomous and semi-autonomous bodies, Society or local bodies, owned or controlled by the State Government, as the case may be, does not agree with the advice of the Commission, it shall, for the reasons to be recorded in writing, communicate the same to the Commission.
182
Report of any inquiry made on reference by Commission to be forwarded to the Commission.
10
10. (1) The proceedings of the Commission shall be conducted at its headquarters.
(2) The Commission shall regulate the procedure for the transaction of its business and the allocation of business amongst the State Chief Vigilance Commissioner and other Vigilance Commissioner by such regulations, as may be made by it under this Act.
(3) Save as provided in sub-section (2), all business of the Commission, shall, as far as possible, be transacted unanimously.
(4) Subject to the provisions of sub-section (3), if the State Chief Vigilance Commissioner and other Vigilance Commissioners differ in opinion on any matter, such matter shall be decided according to the opinion of the majority.
(5) The State Chief Vigilance Commissioner, or, if for any reason, he is unable to attend any meeting of the Commission, the senior-most Vigilance Commissioner present at the meeting, shall preside over the meeting.
(6) No act or proceeding of the Commission shall be invalid merely by reason of -
(a) any vacancy in, or any defect in the constitution of the Commission ; or
(b) any defect in the appointment of a person acting as the State Chief Vigilance Commissioner or as a Vigilance Commissioner ; or
(c) any irregularity in the procedure of the Commission not affecting the merits of the case.
11. (1) If a vacancy occurs in the office of the State Chief Vigilance Commissioner by reason of his death, resignation or otherwise, the Governor may, by notification, authorize one of the Vigilance Commissioners to act as the State Chief Vigilance Commissioner, until the appointment of a new State Chief Vigilance Commissioner to fill such vacancy.
(2) When the State Chief Vigilance Commissioner is unable to discharge his functions owing to absence on leave or otherwise, such one of the Vigilance Commissioners, as the Governor may, by notification, authorize in this behalf, shall discharge the functions of the State Chief Vigilance Commissioner until the date on which the State Chief Vigilance Commissioner resumes his duties.
183
Proceedings of the Commission. Vigilance
Commissioner to act as a State Chief Vigilance
Commissioner in certain
circumstances.
11
12. The Commission shall, while conducting any inquiry referred to in clauses
(c) and (d) of sub-section (1) of section 8, have all the powers of a Civil Court trying suit under the Code of Civil Procedure, 1908 and in particular, in respect of the following matters, namely :-
(a) summoning and enforcing the attendance of any person from any part of India and examining him on oath ;
(b) requiring the discovery and production of any document ;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof from any court or office ;
(e) issuing commissions for the examination of witnesses or other documents; and
(f) any other matter which may be prescribed.
13. All proceedings before the Commission shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code, 1860, and the Commission shall be deemed to be a "Civil Court"
for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.
CHAPTER IV
EXPENSES AND ANNUAL REPORT
14. The expenses of the Commission, including any salaries, allowances and pensions payable to or in respect of the State Chief Vigilance Commissioner, the Vigilance Commissioners, Secretary and the staff of the Commission, shall be charged on the Consolidated Fund of the State.
15. (1) It shall be the duty of the Commission to present annually to the Governor a report as to the work done by the Commission within six months of the close of the year under report.
(2) The report referred to in sub-section (1) shall contain a separate part on the functioning of the Vigilance and Police Establishment in so far as it relates to the action with reference to the alleged offences under the Prevention of Corruption Act, 1988, or offences with which a public servant may, under the Code of Criminal Procedure, 1973, be charged at the same trial.
(3) On receipt of such report, the Governor shall cause the same to be laid before the House of the State Legislature.
184
Powers relating to inquiries.
Proceedings
before the
Commission to be judicial
proceedings.
Expenses of the Commission to be charged on the Consolidated
Fund of the State. Annual Report.
12
CHAPTER V
MISCELLANEOUS
16. No suit, prosecution or other legal proceeding shall lie against the Commission, the State Chief Vigilance Commissioner, any Vigilance Commissioner, the Secretary or against any staff of the Commission in respect of anything, which is in good faith done or intended to be done under this Act.
17. The State Chief Vigilance Commissioner, every Vigilance Commissioner, the Secretary and every staff of the Commission, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
18. The Commission may call for reports, returns and statements from the State Government or Corporations, established by or under any State Act, Government companies, Public Sector Undertakings, Commissions, Tribunals, Cooperative Apex Bodies, Universities, Autonomous and semi autonomous bodies, Societies and other local bodies, owned or controlled by that Government so as to enable it to exercise general supervision over the vigilance and anti-corruption work in the Government and in the Government companies, Public Sector Undertakings, Commissions, Tribunals, Cooperative Apex Bodies, Universities, Autonomous and semi autonomous bodies, Societies and local bodies.
19. (1) The State Government in making any rules or regulations governing the vigilance or disciplinary matters relating to persons, appointed to public services and posts in connection with the affairs of the State, shall consult the Commission.
(2) The State Government shall while taking a decision with regard to the action to be taken against a public servant in reference to vigilance matters, shall consult the Commission:
Provided that regular disciplinary proceedings against an employee shall not in any way be affected by a reference to the Commission.
20. (1) The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the fore-going power, such rules may provide for all or any of the following matters, namely:-
(a) the number of members of the staff and their conditions of service under section 7 ;
185
Protection of action taken in good faith. State Chief Vigilance
Commissioner, Vigilance
Commissioners and staff to be public servants. Power to call for information. Consultation with the Commission in certain matters. Power to make
rules.
13
(b) any other matter required under clause (f) of section 12 ; and
(c) any other matter which is required to be, or may be prescribed.
21. (1) The Commission may, with the previous approval of the State Government, by notification in the Official Gazette, make regulations not inconsistent with this Act and the rules made there-under to provide for all matters for which provision is expedient for the purposes of giving effect to the provisions of this Act.
(2) In particulars, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-
(a) the duties and the powers of the Secretary under sub-section
(5) of section 3 ; and
(b) the procedure to be followed by the Commission under sub- section (2) of section 10.
22. Every notification issued under clause (b) of sub-section (2) of section 8, and every rule made by the State Government, and every regulation made by the Commission under this Act, shall be laid, as soon as may be, after it is issued or made, before the House of the State Legislature, while it is in session, for a total period of ten days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive session aforesaid, the House agrees in making any modification in the notification or the rule or regulation, or the House agrees that the notification or the rule or regulation, as the case may be, should not be made, the notification or the rule or regulation shall thereafter, have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification or rule or regulation.
23. (1) If any difficulty, arises in giving effect to the provisions of this Act, the State Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty :
Provided that no order shall be made under this section after the expiry of the period of two years from the date of commencement of this Act.
(2) Every order made under this section shall, as soon as may be after it is made, be laid before the House of the State Legislature.
186
Power to make regulations. Notification, rule etc. to be laid before the
Legislative
Assembly.
Power to remove difficulties.
14
24. Notwithstanding anything contained in any other law for the time being in force, -
(a) the State Government shall appoint the Chief Director of Vigilance for the State on the recommendation of the Committee consisting of -
(i) the State Chief Vigilance Commissioner; Chairperson
(ii) the Chief Secretary to Government of Punjab; Member and
(iii) the Administrative Secretary to Government Member of Punjab, Department of Home Affairs
and Justice;
(b) while making a recommendation, the Committee shall take into consideration the integrity, conduct and experience of the officers eligible for appointment ;
(c) no person below the rank and scale of Additional Director General of Police of the State shall be appointed as a Chief Director of Vigilance ;
(d) the Chief Director of Vigilance shall continue to hold office for a period of not less than two years:
Provided that the Chief Director of Vigilance may be transferred before two years for reasons to be recorded in writing;
(e) officers of the rank of Deputy Superintendent of Police and above, shall be appointed in the Vigilance Bureau on the recommendation of a Committee consisting of -
(i) the State Chief Vigilance : Chairperson Commissioner ;
(ii) the Chief Secretary to Government : Member of Punjab ; and
(iii) the Chief Director, Vigilance : Member Bureau ;
(f) on receipt of the recommendation made under clauses (a) and (e), the State Government shall pass such orders, as it thinks fit to give effect to the said recommendations.
187
Appointments etc. of officers of Directorate of Vigilance.
15
FORM
[See section 5(3)] Form of oath or affirmation to be made by the State Chief Vigilance Commissioner or Vigilance Commissioner
"I, , having been appointed the State Chief Vigilance Commissioner or Vigilance Commissioner of the Punjab State Vigilance Commission, do that I will bear true faith and
solemnly affirm to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India, that I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection or ill-will and that I will uphold the Constitution and the laws."
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. swear in the name of God
solemnly affirm
2156/11-2020/Pb. Govt. Press, S.A.S. Nagar
188
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF HOME AFFAIRS AND JUSTICE
(Home - VI Branch)
NOTIFICATION
The 12th November, 2020
No. S.O. 53/C.A.2/1974/S.2/2020.-In partial modification of Government of Punjab, Department of Home Affairs and Justice (Home-6 Branch) notification No. S.O.34/C.A.2/1974/ S.2/2018, dated the 20th March, 2018 and in pursuance of the provisions of clause (s) of section 2 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to direct the transfer of Villages enumerated in column 2 of the Schedule given below from the local area of Police Station specified in column 3 to the local area of Police Station specified in column 4 of the said Schedule, on and with effect from the date of publication of this notification in the Official Gazette, namely:-
Serial Name of the Name of Police Station in Name of Police Station to
No. Village which hither-to-fore included which transferred by this
notification
1 Dunia Sandhu Police Station Qadian Police Station Sekhwan
2 Granthgarh Police Station Qadian Police Station Sekhwan
3 Chah Gill Police Station Qadian Police Station Sekhwan
4 Loh Chap Police Station Qadian Police Station Sekhwan
5 Bhagian Police Station Qadian Police Station Sekhwan
6 Dhariwal Neharwala Police Station Qadian Police Station Sekhwan
7 Thind Police Station Qadian Police Station Sekhwan
8 Nangal Butter Police Station Qadian Police Station Sekhwan
9 Talwandi Jhunglan Police Station Qadian Police Station Sekhwan
10 Sherpur Police Station Qadian Police Station Sekhwan
11 Behluwal Police Station Qadian Police Station Sekhwan
12 Wadala Granthian Police Station Qadian Police Station Sekhwan
13 Awan Police Station Qadian Police Station Sekhwan
14 Massanian Police Station Qadian Police Station Sekhwan
15 Purana Pind Police Station Qadian Police Station Sekhwan
603
16 Leel Khurd Police Station Qadian Police Station Sekhwan
17 Rasoolpur Police Station Qadian Police Station Sekhwan
18 Doulatpur Police Station Qadian Police Station Sekhwan
19 Manoharpur Police Station Qadian Police Station Sekhwan
20 Khara Police Station Sekhwan Police Station Qadian
21 Kot Todar Mal Police Station Sekhwan Police Station Qadian
22 Bhangwan Police Station Sekhwan Police Station Qadian
23 Salahpur Police Station Sekhwan Police Station Qadian
24 Pandori Miyan Singh Police Station Sekhwan Police Station Qadian
25 Malia Police Station Sekhwan Police Station Qadian
26 Nikka Malia Police Station Sekhwan Police Station Qadian
ANURAG AGARWAL,
Additional Chief Secretary to Government of Punjab, Department of Home Affairs and Justice. 2156/11-2020/Pb. Govt. Press, S.A.S. Nagar
604
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF AGRICULTURE AND FARMERS' WELFARE
(MANDI BRANCH)
NOTIFICATION
The 6th November, 2020
No. G.S.R. 93/P.A.23/1961/S.43/Amd.(85)/2020.-In exercise of the powers conferred by section 43 of the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Agricultural Produce Markets (General) Rules, 1962, namely:-
RULES
1. (1) These rules may be called the Punjab Agricultural Produce Markets (General) (Second Amendment), Rules, 2020.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
2. In the Punjab Agricultural Produce Markets (General) Rules, 1962, in rule 30, for sub-rule (11-A), the following sub-rule shall be substituted, namely:-
"(11-A) A Committee, shall refund the Market fee deposited by a dealer of non basmati variety of rice or paddy, when paddy purchased, processed, extracted rice there from and then exported by him to other countries, from within the State of Punjab, subject to,-
(a) production of,-
(i) export documents;
(ii) clearance by the custom authorities, if any; and
(iii) Form K-4; and
(b) fulfillment of other terms and conditions as specified by the Secretary of the Board from time to time."
ANIRUDH TEWARI,
Additional Chief Secretary to Government of Punjab, Department of Agriculture and Farmers' Welfare. 2156/11-2020/Pb. Govt. Press, S.A.S. Nagar
605
PART III
GOVERNMENT OF PUNJAB
OFFICE OF EXCISE COMMISSIONER PUNJAB, PATIALA
NOTIFICATION
The 10th November, 2020
No. G.S.R. 94/P.A.1/1914/S.59/Amd.(46)/2020.- In exercise of the powers conferred by section 59 of the Punjab Excise Act, 1914 (Punjab Act No. 1 of 1914), read with the Government of Punjab, Department of Excise and Taxation, Notification No.S.O.25/P.A.1/1914/S.9/2020 dated the 4th August, 2020, and all other powers enabling me in this behalf, I, Rajat Agarwal, I.A.S, Excise Commissioner, exercising the powers of Financial Commissioner, make the following rules further to amend the Punjab Liquor Permit and Pass Rules, 1932, namely:-
RULES
1. (1) These rules may be called the Punjab Liquor Permit and Pass (Fourth Amendment) Rules, 2020.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
2. In the Punjab Liquor Permit and Pass Rules, 1932, in rule 22, after clause (g), the following clause shall be inserted, namely:-
"(h) A permit fee at the rate of rupees 12 per bulk litre on denatured Extra Neutral Alcohol or Specially Denatured Spirit, which the permit holder has been permitted to possess for manufacturing of the hand sanitizers shall be recovered at the time of issuance of permit."
RAJAT AGARWAL,
Excise Commissioner, Punjab. 2156/11-2020/Pb. Govt. Press, S.A.S. Nagar
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