PUNJAB GOV'T. GAZ. (EXTRA), MAY 24. 2016 75 (JYST 3, 1938 SAKA)
PART | GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION The 24th May, 2016
No. 23-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th day of April, 2016, is hereby published for general information: - THE PUNJAB STATE COMMISSION FOR WOMEN
(AMENDMENT) ACT, 2016 (Punjab Act No. 20 of 2016)
AN
ACT
Jurther to amend the Punjab State Commission Jor Women Act, 200]. BE it enacted by the Legislature of the State of Punjab in the Sixty- seventh Year of the Republic of India, as follows:- I. (1) "This Act may be called the Pu
Women (Amendment) Act, 2016. (2) Itshall come into force on and with effec
publication in the Official Gazette.
njab State Commission for Short title and commencement.
t from the date of its
2. In the Punjab State Commission for Women Act, 2001, in section Amendment in 3, in sub-section (2), in clause (b),- section 3 of ; Punjab Act 4 of (i) for the words "five non-official members", the words "ten 2001. non-official members" shall be substituted; and = (ii) in the first proviso, for the words "one member"
“two members" shall be substituted. 3. (1) The Punjab State Commiss
Ordinance, 2015 (Punjab Ordinance No.7 0 (2) Notwithstanding such re
under the Ordinance referred to in sub been done or taken under this Act,
, the words
ion for Women (Amendment) Repeal and £2015) is hereby repealed. saving.
peal, anything done or any action taken -section (1), shall be deemed to have
VIVEK PURI, Secretary to Government of Pun jab, Department of Legal and Legislative Affairs,
1019/05-2016/Pb. Govt. Press, S.A.S. Nagar