The PUNJAB RIGHT TO SERVICE (AMENDMENT) ACT, 2014

PUNJAB GOVT GAZ. (EXTRA), MAY 06, 2014 37
(VYSK 16,1936 SAKA)
PART I.
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th May, 2014
No.10-Leg./2014.- The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 23rd Dayal'
April, 2014, is hereby published for general information:-
THE PUNJAB RIGHT TO SERVICE (AMENDMENT) ACT, 2014
(Punjab Act No. 10 of 2014)
AN
ACT
further to amend Ihe Punjab Right 10 Service ACI, 2011.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth
Year of the Republic of India, as follows: -
1. (l) This Act may be called the Punjab Right to Service Short title and
(Amendment) Act, 2014. corrunencement.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the Punjab Right to Service Act, 2011, in section 17, in
sub-section (I ),--
(i) in clause (j), the word "and" shall be omitted; and
(ii) in clause (g), for the sign "." appearing at the end, the sign and
word "; and" shall be substituted and thereafter the following clause
shall be added, namely :-
"(Il) while deciding the revision petitions or otherwise impose a
penalty up to rupees ten thousand per case on the Designated
Officer or any other officer or official involved in the process
of providing service underthe Act, if the Commission is of the
opinion that the person concerned has failed without sufficient
cause in due discharge of the duty cast on him:
Amendmentin
section 17 of
PunjabAct 24
01'201 J.
PUNJAB GOVTGAZ. (EXTRA), MAY 06, 2014 38
(VYSK 16, 1936 SAKA)
Provided that the person concerned shall be given a reasonable
opportunity of being heard before any penalty is imposed upon him:
Provided further that the Commission, by an order, give such
amount as compensation to the appellant out of the amount of penalty
imposed, as may be specified by it, which shall not exceed the total
amount of penalty so imposed.".
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
484/05-20 I 4/Pb. GoV!. Press, S.A.S. Nagar

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