PUNJAB GOVT GAZ. (EXTRA.), SEPT. 14, 2001
(BHDR. 23, 1923 SÅKA)
PART I
DEPARTMENT OF LBGAL AND LEGISLATIVB AFFAIRS,
PUNJAB
Notification The 14th September, 2001 No. 18-Leg-/2001.--The following Aot of the Legislature of the State of Punjab reoojvod the assoat of the Go vernor of Punjab on the 4th September, 2001, and is hereby publjshed for general information ;
THE PUNJAB RECRUITMENT OF MULTIPURPOSE HEALTH
WORKERS (FEMALE) ACT, 2001
(Punjab Act No. 13 of 2001)
AN
37
ACT
to provide rellef and remove hardships to those Multipurpose Health Workers (Female), who were selected and appointed on regular basis in pursuance of thelr selection on the basls of advertisemment dated the 12th July, 1992, but whose services were terminated after they had rendered nearly three years servlce on the ground that their appoint ments were beyond the advertised posts. It is, however, made clear that Br it enacted by the Legislature of the State of Punjab in the Fifty-second Year of the Republic of India as follows
1. (1) This Act may be called the Punjab Recruitment of Multipurpose Health Workers (Female) Ac, 2001.
(2) It shall be deemed to have come into force on and with effect from the 12th day of July, 1992.
2. In this Act, unless the context other wise requires,
(a) 'advertised posts" means the actual vacancies on the date of advertisement made on the 12th July, 1992, and shall deem to includo anticipated vacancies, which may fall vaçant between the date of advertisement and the date of first appointment made in pursuance of the selection process Short title and
commGnc emont
Definjt
these appolntments are belng made as a one-time measure in peculiar
Jacts and circumstances considering the extreme hardships of the se
Multipurpose Health Workers (Female) and thetr Jamnilles.
J AZ. (EXTRA.), SEPT. 14, 2001
B R. , A A)
1
ENT E I TI E FFAIRS,
A
otif o The 14th September, 2001 No. 18-Leg./2001.—The following Act of the Legislature of the State of Punjab received the assent of th: Governor of Punjab on t ber, 20 1, fis bli d neral
ation :—
J I ENT ULTI RPOSE
ORKERS FE LE) CT,
j ct o. )
to provide relief and remove hardships to those Multipurpose Health orkers ale), who er oint d lar si
in pursuance of their selection on the basis of advertisement t 12th July, 1992, but whose services were terminated aft r r ar r i h t l point-
ments were beyond the advertised posts, It is, ever, ade r t oi t ents i a e- me easure in eculiar
t cu stances nsi eri g h eme shi s these
Multipurpose Health Workers (Female) and thelr families. e t h egislature h t nj n h
Fifty-second Year of epublic i ows :—
1, (I) This Act may be called the P nj ecruit ent Multipurpose Health Workers (Female) ct, 01.
al o into force on and with
ef t rom h l , 2.
Act, l h context otherwise requires,—
''adv d st " eans h al v ancies h
advertise ent a h { l ,
s all m o include anticipated vacancies, which
a fall vac nt w h advertisement
date fir appointment a in pursuance of th t process; ort e
c menc ent.
Definitions.
1
Appointment to be
advertjsed posts. Date of
jolning.
Seniority.
Repeal and
Saving.
38 PUNJAB GOVT GAZ. (EXTRA.), SEPT., 14, 2001
(BHDR. 23, 1923 SAKA)
(b) "appointing author ity" means the Director, Health Services, Family Welfare, Punjab; and
(c) "Multipurpose Health Workers (Female)'" means the Multipurpose Health Workers (Female), who were selec ted in pursuance of the ad vertisement, dated the 12th July. 1992, issued by the Department of Health and Pamily Welfare, Punjab, and who Were appointed on regular basis in pursuance thercto, but whose services were terminated on the 27th March, 1997.
3. The appointments of Multipurpose Health Workers (Female) against the adver tised posts shall be made by the appointing authority.
4, The date of joining of the Multipurpose Health Workers (Female) shall be the date, on which they actually join the posts in pursuance of this Act.
5. The seniority of the Multipurpose Health Workers (Female) shall be determjned from the date of their joining
6. (1) The Punjab Recruitment of Multipurpose Health Workers (Female) Ordinance, 2001 (Punjab Ordinance No. 3 of 2001),
(2) Not wit hst a nding such repcal, anything done or any action taken under the ordinance referred to in sub-section (I), shall be deemed to have been done Or taken under the corresponding pro visions of this Act.
S. S. GREWAL,
Secretary to Government of Punjab, Department of Legal and Logislative Afairs. is hereby repea
ppoint ent
o
advertised posts.
at
Joining.
Seniority.
Repeal
Saving.
GAZ, (EXTRA.), SEPT. 14,2001
B R. , )
~ e o ak under ——
(b) ''appointing authority" means the Director, Health Services, Family Welfare, Punjab; and
¢ " ulti urpose ealt orkers Female)'" means the Multipurpose Health Workers (Female), who were selec. ted in pursuance of the advertisement, t l , 2, ssu h epart ent eal F il
elfare, Punjab, wer oint l r
si n pursuance h o t hos er
mi ated h t arch, 7.
3. The appointments of Multipurpose ealt orkers ale) against h ert st all a the appointing authority.
4. ulti urpose ealt orkers (Female) shall h t , hi h all h st in pur nce of this Act.
S. The seniority of the Multipurpose Health Workers ale) al det i ed rom date their joining.
6. (I) The Punj ecrui ent ulti urpose ealt Workers (Female) rdinance, 2001 j rdi nce o. 2001), is h rep led.
( Notwithst eal, t i any action
a er h ce ferred to in sub-section (I), shall be oe : the corresponding
provisions of this Act.
S. AL,
Sccretary to over ment njab, Department o egal egislative f irs.
2