The Punjab State Commission for Scheduled Castes (Amendment)Act, 2019, (Punjab Act No. 20 of 2019)

Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, DECEMBER 26, 2019
(PAUSA 5, 1941 SAKA)
( cxxvi )
LEGISLATIVE  SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab State Commission for
Scheduled Castes (Amendment) Act, 2019,
(Punjab Act No. 20 of 2019) .. 171
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction  Slips,  Republications and
Replacements
Nil

PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 26, 2019
(PAUSA 5, 1941 SAKA)
171
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL  AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICA TION
The 26th December, 2019
No. 24-Leg./2019.-  The following Act of the Legislature of the S tate
of Punjab received the assent of the Governor of Punjab on the 10th day of
December, 2019, is hereby published for general information:-
THE PUNJAB ST ATE COMMISSION FOR SCHEDULED CASTES
(AMENDMENT) ACT,  2019
(Punjab Act No. 20 of 2019)
AN
ACT
further to amend the Punjab State Commission for Scheduled Castes
Act, 2004.
BE it enacted by the Legislature of the State of Punjab in the Seventieth
Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab State Commission for Scheduled
Castes (Amendment) Act, 2019.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In the Punjab S tate Commission for Scheduled Castes Act, 2004, in
section 4, in sub-section (1), in the proviso, for the words “seventy years”, the
words “seventy-two years”  shall be substituted.
3.  (1)  The Punjab State Commission for Scheduled Castes (Amendment)
Ordinance, 2019 (Punjab Ordinance No. 4 of 2019), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the Ordinance, referred to in sub-section (1), shall be deemed to have
been done or taken under the provisions of this Act.
                                                               S.K. AGGARWAL
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Short title and
commencement.
Amendment in
section 4 of
Punjab Act 5 of
2004.
Repeal and
saving.
1933/12-2019/Pb. Govt. Press, S.A.S. Nagar

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