55: Pb. Act VII) DEPARTMENTAL 199°. BNQUIRIES
343
1THE PUNJAB DEPARTMENTAL ENQUIRIES
(POWERS) ACT, 1955.
PunyaB AcT No. VIII or 1955. 'ved the assent of the Governor of Punjabon the [Recs May, 1955 and first published in the Punjab Government Gazette (Extraordinary) May, 1955.]__
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of the 7th
—_—_—_
Whether repealed or otherwise —
Year No. | Short title affected by le gislation
—_
1955 VIII The Punjab Depart- | Amended by Punjab Act No. 17 mental Enquiries | of 1958%
(Powers) Act, 1955
No. 23 of 1960°.
Extended to the territories iwhich,
immediately before the 1st Novem-
ber, 1956, were comprised in the
State of Patiala and East Punjab
States Union by Punjab Act
Amended by the Punjab Reorganiza-
tion (Chandigarh) (Adaptation of
Laws on State and Concurrent
Subjects) Order, 1968.
AN.
ACT
to confer certain powers on the officers conducting enquiries under the Punjab Civil Services (Punishment and Appeal) Rules.
BE it enacted by the Legislature of the State of Punjab in the Sixth Year of the Republic of India as follows :—
'For Statement of Objects and Reasons, see Punjab Governme nt Gazette (Extra-
ordinary), 1985, dated the 22nd February, 1955. *For Statement of Objects and Reasons, see Punjab Government Gazette (Extra-
ordinary), 1958, dated the 15th May, 1958.
*For Statement of Objects and Reasons, see Punjab Government Garette (Ex tra-
ordinary), 1960, page 594.
1
Short title, extent and commence.
344 DEPARTMENTAL BNQUIRIES [1958
I. (1) This Act may b mental Enquiries ( Powers) Act, test Punjap De ' Par, (2) It shall extend to the whole of the ry
"Uni tory of Chandigarh),
1 Ty >
(3) It shall come into force at once 2, For the pur Cea I Poses of an enqui Punjab Pues "Rules eee ad Appeal) Rate Pts te off
© time being ;, 2. [0 irae terme over fe ng Sal 6 cone, e r and for compelling the Production. of dot ve Wines ' Ments . *Substituted f, ( : or the words "State of Punjah" Chandigarh) (Adaptation of Laws on State and cee Le unab ¥e Organizati
. ion rder,
2