PUNJAB GOVT. GAZ, (EXTRA), AUGUST 8, 2017 203
(SRVN 17, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGALAND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 8th August, 2017 No.20-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st day of July, 2017, is hereby published for general information:-
THE PUNJAB MUNICIPAL INFRASTRUCTURE
DEVELOPMENT FUND (AMENDMENT) ACT, 2017.
(Punjab Act No. 16 of 2017)
AN
ACT
further to amend the Punjab Municipal Infrastructure Development Fund Act, 2011.
BE it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Municipal Infrastructure Development Fund (Amendment) Act, 2017.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. Inthe Punjab Municipal Infrastructure Development Fund Act, 2011 (hereinafter referred to as the principal Act), for the existing long title, the following long title shall be substituted, namely:-
"to provide for grant-in-aid to the Municipalities with a view to constitute the Punjab Municipal Infrastructure Development Fund to provide financial assistance to the Municipalities for their development and for the matters connected therewith or incidental thereto.",
3. Inthe principal Act, in section 2,- P< (i) clause (a) shall be omitted; and (i!) after clause (c), the following clause shall be inserted, namely:-
"(cc) "grant-in-aid" means the grant-in-aid provided from the Consolidated Fund of the State as compensatory payment under the State Budget till the financial year 2020-2021;".
Short title and
commencement.
Substitution of
long title of
Punjab Act Il of
2011.
Amendment in section 2 of Punjab Act II of
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PUNJAB GOVT. GAZ. (EXTRA), AUGUST 8. 2017 204
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4. Inthe principal Act, in section 3,- for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The grant-in-aid shall be deposited into the Fund:
Provided that the amount of grant-in-aid, so deposited into the Fund, shall not be less than Rs. 200 crore (Two hundred crore rupees) per annum or proportion thereof:
Provided further that the amount of grant-in-aid shall increase at
the rate of fourteen per cent per annum over the previous year:
Provided further that the amount of grant-in-aid shall be deposited
into the Fund on monthly basis."; and
(il) sub-section (3) shall be omitted.
5. In the principal Act, for section 5, the following section shall be substituted, namely:-
"5. The grant-in-aid, referred to in sub-section (2) of section 3, shall be deposited into the Fund in such manner, as may be prescribed."
(i)
Manner of
depositing
grant-in-aid.
6. In the principal Act, for section 6, the following section shall be substituted, namely:-
"6. The Director shall maintain the accounts of the grant-in-aid deposited into the Fund and the expenditure made out of the Fund.".
7. Inthe principal Act, in section 9, in sub-section (2), for clause (b), the following clause shall be substituted, namely:-
"(b) for prescribing the manner in which the amount of grant-in-aid under section 5 is to be deposited. ".
Maintenance of
accounts.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative A ffairs. 1310/8-2017/Pb. Govt. Press, S.A.S. Nagar Amendment in
section 3 of
Punjab Act II of
2011.
Substitution of section 5 of Punjab Act 11 of
2011.
Substitution of section 6 of Punjab Act II of
2011.
Amendment in section 9 of Punjab Act 11 of
2