The Haryana Legislative Assembly Proceedings (Protection of Publication)Act, 1978 (25 of 1978)

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EINIT IIMIM E GNIM
CFIANDIGARK, SATURDAY, NOVEMIllk 4, 1978
(KARTIKA 13, 1100 SAXA)
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LEGISLATIVE SUPPLIMENT
CONTENTS
P ut I Acts
1. The Haryana Legislativc Assembly Proceedings
(Protection of Publication) Act, 1978.
(Haryana Act Nr). 25 of 1978)
2. The Haryana Private Colleges (Taking Over
of Management) Act, 197S
(Haryana Act No. 26 of 1978)
Part II Ordinances
1. The Punjab Ayurvedic and trnani Practitioners
(Flaryana Amendment and Validation)
Ordinance, 1978
(Ordinance No. 5 of 1978)
Price 60 Paise cxxxi )
Pagel
' 5
77 - 8 0
13-14

• ' . .
cxxxii GOVT GAZ. (EXTRA.), NOV. 4, 1978
(KRTK. 13, 1900 SAKA)
• t .
Part III Delegated Legislation
Notification No. G. S. R. 112/Const./Art. 320/
Arnd. ( 0 7 8 , dated the 4th November, 1978,
oontaining the Haryana Public Service Commis-
sion (Limitation of Functions) Fourth Amend-
ment Regulation, 1978
Part 18 7 Correction Slips, Republications and Repleastnenta
Nil
883

l A AtiA oovt ()At. (txtaA.), 141DV. 4,1978 75
(KRTK. 13, 1900 SAKA)
PART I
LEGISLATIVE DEPARTMENT
Notification
The 4th November, 1978
No. 29-Leg./78.--The following Act of the Legislature of the
ate of Haryana received the assent of the President of India on the
tst October, 1978 and is hereby published for general information:—
Haryana Act No. 25 of 1978
THE HARYANA LEGISLATIVE ASSEMBLY PROCEEDINGS
(pROTECT1ON OF PUBLICATION) ACT, 1978
AN
ACT
to protect the publication of reports of proceedings of Haryana
Legislative Assembly.
ifiiiacted by the Legislature of the State of Haryana in the Twenty.
ninth Year of the Republic of India es follows :-
1. This Act may be called the Haryana Legislative Avembly Proceed- short title,
lags (Protection of Publication) Act, 1978.
2. In this Act "newspaper" means any printed periodical work con- Definition.
taming public news or comments on public news and includes a news -agency
supplying material for publication in a newspaper.
3. (1) Save as otherwise provided in sub -section(2), no person shall be
liable to any proceedings, civil or criminal, in an y court in respect of the
publication in a newspaper of a substattially true report of any proceed-
ings of the House of Haryana Legislative Assemb ly, unless th e pub lication isproved to have been made with malice.
(2) Nothing in sub -section(1) shall be construed as protecting the
publication of any matter, the publication of which isn ot for the public good.
4. Th e Act sh all also apply in relation to reports or matters broadcast
by means of wireless telegraphy or television as part of any programme or
service provided by any broadcasting station as it applies in relation toreports
or matters published in a newspaper.
B. S. YADAV,
Secretary to Government, Haryana,
Legislative Department.
Protection regard-
i n g Publication of
Ha r Yan3 Legisla-
tive Assembly
proceedings.
Ac t also to apply
to Haryana Le-
gisia tive Assembly
inoceedings broad-
cast by wireless
telegraphy or
television.

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