The Haryana Service of Engineers, Group A PHED (Amendment) Act, 2019

 
(xxx
i
)
 
 
 
 
Haryana Government Gazette
 
EXTRAORDINARY
 
Published by Authority
 
© Govt. of  Haryana
 
 
No. 
48
-
201
9
/Ext.]
 
CHANDIGARH, 
WEDNESDAY
, 
MARCH
 
13
, 201
9
 
 
(
PHALGUNA
 
22
, 
19
40
 
SAKA
)
 
LEGISLATIVE SUPPLEMENT
 
 
CONTENTS
 
PAGES
 
 
PART
&
I
 
ACTS
 
1.
 
THE 
HARYANA SERVICE OF ENGINEERS, 
GROUP A,
 
101
 
PUBLIC HEALTH ENGINEERING DEPARTMENT
 
(AMENDMENT) ACT, 2019 (HARYANA ACT NO. 14 OF 2019).
 
2.
 
THE HARYANA LEGISLATIVE ASSEMBLY 
(
SALARY,
 
103
 
ALLOWANCES AND PENSION OF MEMBERS)
 
AMENDMENT ACT, 2019 (HARYANA ACT NO. 15 OF 2019).
 
3.
 
THE HARYANA LEGISLATIVE
 
ASSEMBLY (FACILITIES TO MEMBERS)
 
105
 
AMENDMENT ACT, 2019 (HARYANA ACT NO. 16 OF 2019).
 
4.
 
THE HARYANA ANIMAL (REGISTRATION, CERTIFICATION AND
 
107
—
118
 
BREEDING) 
ACT, 2019 (HARYANA ACT NO. 17 OF 2019). 
 
PART
&
II
 
ORDINANCES
 
 
NIL
 
PART
&
III
 
DELEGATED LEGISLATION
 
 
N
IL
 
 
PART
&
IV
 
CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS
 
 
NIL
 
 
 
 
 
HARYANA 
 
GOVT.  GAZ.  (EXTRA.), 
MAR
. 
13
,  2019
 
(
PHGN
.  
22
, 19
40
 
 
SAKA)
 
101
 
PART I
 
HARYANA GOVERNMENT
 
LAW AND LEGISLATIVE DEPARTMENT
 
Notification
 
The 
13
th 
March
, 2019
 
No. Leg.14/2019.
—
  
The following Act of the Legislature of the State of Haryana received 
the assent of the Governor of Haryana on the 8th March, 2019 and is hereby published for general 
information:
-
 
HARYANA ACT NO.
 
14
 
OF 2019
 
THE HARYANA SERVICE OF ENGINEERS, GROUP A, PUBLIC HEALTH 
ENGINEERING DEPARTMENT (AMENDMENT) ACT, 2019
 
A
N
 
ACT
 
further t
o amend the Haryana Service of Engineers, Group A, Public Health Engineering 
Department Act, 2009.
 
Be it enacted by the Legislature of the State of Haryana in the Seventieth Year of the 
Republic of India as follows:
-
 
1.
 
This Act may be called the Haryana S
ervice of Engineers, Group A, Public Health 
Engineering Department (Amendment) Act, 2019.
 
Short title.
 
2.
 
For sub
-
sections (2) and (3) of section 1 of the Haryana Service of Engineers, Group A, 
Public Health Engineering Department Act, 2009 (hereinafter c
alled the principal Act), the 
following sub
-
sections shall be substituted, namely:
-
 
“(2)
 
It shall be deemed to have come into force on the 20th March, 2009.
 
(3)
 
It shall apply to the persons who are members of the Service and have been 
appointed on or afte
r the 20th March, 2009.”.
 
Amendment of 
section 1 of 
Haryana Act 9 of 
2009.
 
 
3.
 
In sub
-
section (3) of section 5 of the principal Act, for the words, sign and figures 
 
“1st day of November, 1966”, the words, sign and figures “the 20th March, 2009” shall be 
substituted.
 
Amendment of 
section 5 of 
Haryana Act 9 of 
2009.
 
4.
 
In sub
-
section (1) of section 9 of the principal Act,
-
 
(i)
 
in the first proviso, for the sign “:” existing at the end, the sign “.” shall be 
substituted; and
 
(ii)
 
second, third and fourth pr
ovisos shall be omitted.
 
Amendment of 
section 9 of 
Haryana Act 9 of 
2009.
 
 
 
 
 
MEENAKSHI I. MEHTA,
 
 
Secretary to Government Haryana,
 
 
Law and Legislative Department.
 
 
 
 
 
 
 
56952
—
L.R.
—
H.G.P., 
Chd
.
 
 
 

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