PUNJAB G AS JOVT., GAZ. (EXTRA), OCTOBER 21,2014
(ASVN 29, 1936 SAKA) -
161
PART |
CARTAN GOVERNMENT OF PUNJAB
IF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 21st October, 2014 September X
n
ber, 2014, is hereby publi shed for general informatio n:-
THE PUNJAB STATE COMMISSION FOR WO
MEN
(AMENDMENT) ACT, 2014
(Punjab Act No. 29 of 2014)
AN
Act Punjab State Commission for Women Act, 2001. further to amend the ate of Punjab in the Si xty-fifth
BE it enacted by the Legislat ure of the St
Year of the Republic of I ndia, as follows:—
1. (I) This Act m ay be called the Women (Amendmen
t) Act, 2014. shall come into force on and w Punjab State Commis sion for
ith effect from t he date of its
2) It publication in th e Official Gazette
.
2. Inthe Punjab State Commission for Women Act, 20 01 (hereinafter for the word referred to as the principal A ct), in section 2, in clause (c), hairperson" shall be and sign "Chair person, Vice-C Chairperson'
the words
substituted.
3, Inthe pr
incipal Act, in section 3; in s ub-section (2),
(i) after cl ause (a), the following cla use shall be i nserted, namel y:—
ho shall be a n eminent wo man
. Chairperson, W ed by the f women, (0 be nominat Governm
ent; and
|
"shall be sub stituted.
" the word "f ive
Nay
(ij) inclause (b), for the word "six nr
—
» principe Act, In gection 4s
)
4 4
he prineiP' 7 (he word wChairperson' the words and sign
i
nw shall be substituted; Lo the margin
)
UN ;
. Vi ce-Chairperso! nChairpersot Short title and commencement. Amendment in section 2 of Punjab Act 4 of
2001.
Amendment In section 3 of Punjab Act 4 of
2001.
Amendment in section 4 of Punjab Act of
2001.
1
PUNJAB GOVT. GAZ. (EXTRA), OCTOBER 21,2014 162
(ASVN 29, 1936 SAKA)
(ii) in sub-section (7), for the word "Chairperson", the words and ry ir a : ' sign "Chairperson, Vice-Chairperson" shall be substituted;
(iii) for sub-section (2), the following sub-section shall be substituted, namely:—
"(2) The Chairperson or Vice-Chairperson or a non-official member may, at any time, by writing and addressed to the Government, resign from the office of the Chairperson or of the office of Vice-Chairperson or of the office of the member";
EN (iv) in sub-sections (3) and (4), for the word "Chairperson"
wherever occurring, the words "Chairperson or Vice- Chairperson" shall be substituted; and
(v) in sub-section (3), for the word "Chairperson", the words and sign "Chairperson, Vice-Chairperson" shall be substituted.
5. In the principal Act, in section 6, for the word "Chairperson", the Am endment in
words and sign "Chairperson, Vice-Chairperson" shall be substituted. section 6 of
Punjab Act 4 of
2001.
6. In the principal Act, in section 7, for the word "Chai rperson", the Amendment in
words "Chairperson or Vice-Chairperson" shall be substi tuted. section 7 of
Punjab Act 4 of
2001.
7. In the principal Act, in section 20 and the m argin, for the word Amendment in
nChai n sien "Chairperson, Vice-Chairperson" shall b e section 20 of
Chairperson", the words and sig Pp P Punjab Act 4 of substituted.
2001.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and legislative Aff airs.
J)
J 613/10-2014/Pb. Gov. Press, S.A.5. Nagar
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