The GRANT-IN-AID ON ACCOUNT OF TERMINAL BENEFITS) ACT, 2016.

PUNJAB GOVT. GAZ. (EXTRA), APRIL 7, 2016
(CHTR 18, 1938 SAKA)
17
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 7th April, 2016
No. 9-Leg./2016.-The following Act of the Legislature of the S tate of
Punjab received the assent of the Governor of Punjab on the 31st day of
March, 2016, is hereby published for general information:-
THE PUNJAB PRIVATELY MANAGED AIDED COLLEGES (NON-
PAYMENT OF GRANT-IN-AID ON ACCOUNT OF TERMINAL
BENEFITS) ACT, 2016.
(Punjab Act No. 6 of 2016)
AN
ACT
to provide for non-payment of grant-in-aid on account of terminal benefits
to the Punjab Privately Managed Aided Colleges and for the matters connected
therewith or incidental thereto.
Whereas since the inception of the Grant-in-Aid Scheme, the Leave
Encashment and Gratuity etc. being T erminal Benefits, wer e never the
expenditures covered under the said Scheme and the same is only to provide
for grant-in-aid on account of expenditur es payable during ser vice tenure
of the employees.
Whereas the Government of Punjab has now deemed it appr opriate
for non-payment of grant-in-aid on account of terminal benefits such as
gratuity and leave encashment etc. to the Privately Managed Aided
Colleges in the State of Punjab.
Whereas based on the advice dated the 8th Mar ch, 2016 of the
Department of Finance, the Government of Punjab, Department of Higher
Education had placed the matter befor e the Council of Ministers of the
State of Punjab and the Council of Ministers, in its meeting held on the
15th Mar ch, 2016, has decided for non-payment of grant-in-aid on
account of terminal benefits such as gratuity and leave encashment etc.
to the privately managed aided colleges.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 7, 2016
(CHTR 18, 1938 SAKA)
18
And whereas in these cir cumstances, it is expedient to enact a law in
public inter est to avoid undue and unjustified financial liabilities on the
State Exchequer.
BE it enacted by the Legislature of the State of  Punjab in the Sixty-
Seventh year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Privately Managed Aided
Colleges (Non-Payment of Grant-in-Aid on Account of Terminal Benefits)
Act, 2016.
(2) It shall be deemed to have come into force on and with effect from
the 21st March, 1979.
2. In this Act, unless the context otherwise requires,-
(a) "Finance Department" means the Department of Finance of the
State of Punjab;
(b) "State Government" means the Government of the State of Punjab
in the Department of Higher Education;
(c) "Terminal Benefits" means the benefits payable at the time of
retirement from service or otherwise;
(d) "Scheme" means the Grant-in-Aid Scheme issued by the
Government vide letter No. 2563-5Edu.1/79-4316 dated 21.3.1979
as amended or to be amended by the Government from time to
time; and
(e) "Employees" means the employees (working or retired) of the
Privately Managed Aided Colleges in the State of Punjab covered
under the Scheme.
3. The leave encashment and gratuity etc. being terminal benefits shall not
be covered under the Scheme as expenditure of the State Government and
the Government shall not be responsible to compensate any management for
expenditure on account of such terminal benefits.
4. Notwithstanding anything contained in any instructions, rule or other law
for the time being in force and any order or decision of any Court or of any
Tribunal, all the Privately Managed Aided Colleges covered under the scheme
shall not be entitled to any grant-in-aid on account of payment of the terminal
benefits under the Scheme.
Short title and
commencement.
Definitions.
Expenditure not
covered under the
Scheme.
Aided Colleges
not entitled for
grant-in-aid for
the payment of
terminal benefits.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 7, 2016
(CHTR 18, 1938 SAKA)
19
5.  No suit and prosecution shall lie against the State Government or any
officer or emplohyee of the State Government for anything, which is done or
intended to be done in good faith under this Act.
6. No Civil Court shall have jurisdiction to entertain any suit or proceedings
in respect of any matter arising under or connected with this Act.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Bar of
Jurisdiction.
Protection of
actions taken in
good faith.
990/4-2016/Pb. Govt. Press, S.A.S. Nagar
Regd. No. NW/CH-22 Regd. No. CHD/0092/2015-2017
Price : Rs 2.70
EXTRAEXTRAEXTRAEXTRAEXTRA ORDINARORDINARORDINARORDINARORDINAR Y YY YY
Published by AuthorityPublished by AuthorityPublished by AuthorityPublished by AuthorityPublished by Authority
CHANDIGARH, THURSDAY, APRIL 7, 2016
(CHAITRA 18, 1938 SAKA)
( xxxix )
LEGISLATIVE  SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab Privately Managed Aided
Colleges (Non-Payment of Grant-in-Aid on
Account of Terminal Benefits) Act, 2016.
(Punjab Act No. 6 of 2016) ..  17-19
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction  Slips,  Republications  and
Replacements
Nil

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