EXTRAORDINARY
Published by Authority
CHANDIGARH, MONDAY, JUNE 13, 2022
(JYAISTHA 23, 1944 SAKA)
( xlix )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Official Language (Amendment) Act, 2021.
(Punjab Act No. 11 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______
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1
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 13th June, 2022
No.11-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 30th day of December, 2021, is hereby published for general information:-
THE PUNJAB OFFICIAL LANGUAGE (AMENDMENT) ACT, 2021
(Punjab Act No. 11 of 2022)
AN
ACT
further to amend the Punjab Official Language Act, 1967. BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Official Language (Amendment) Act, 2021.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Official Language Act, 1967, in section 8-D, after sub-section (2), the following sub-section shall be added, namely:-
"(3) If any officer or official violates the provisions of this Act or the notification issued thereunder, the Director, Languages finds this prima facie case and upon issuance of show cause notice, if the reply filed by the officer or official is not satisfactory, then he shall be liable to fine of rupees five hundred for the first time and if he finds guilty for the second time, he shall be liable to fine upto rupees two thousand and if he finds guilty for the third time, he shall be liable for fine upto rupees five thousand. Such fine shall be recovered by the concerned Drawing and Disbursing Officer from the salary of the concerned officer or official:
Provided that before recovering such fine, the concerned officer or official, shall be given an opportunity of being heard.".
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
45
Short title and commencement. Amendment in section 8-D of Punjab Act 5 of
1967.
2588/6-2022/Pb. Govt. Press, S.A.S. Nagar
2