The Punjab Recruitment of Multipurpose Health Workers (Female) Act, 2001

PUNJAB GOVT GAZ. (EXTRA.), SEPT. 14, 2001 (BHDR. 23, 1923 SÅKA) 
PART I 
DEPARTMENT OF LBGAL AND LEGISLATIVB AFFAIRS, 
PUNJAB 
Notification 
The 14th September, 2001 
No. 18-Leg-/2001.--The following Aot of the Legislature of the 
State of Punjab reoojvod the assoat of the Go vernor of Punjab on 
the 4th September, 2001, and is hereby publjshed for general 
information ; 
THE PUNJAB RECRUITMENT OF MULTIPURPOSE HEALTH 
WORKERS (FEMALE) ACT, 2001 
(Punjab Act No. 13 of 2001) 
AN 
37 
ACT 
to provide rellef and remove hardships to those Multipurpose Health 
Workers (Female), who were selected and appointed on regular basis 
in pursuance of thelr selection on the basls of advertisemment dated the 
12th July, 1992, but whose services were terminated after they had 
rendered nearly three years servlce on the ground that their appoint 
ments were beyond the advertised posts. It is, however, made clear that 
Br it enacted by the Legislature of the State of Punjab in the 
Fifty-second Year of the Republic of India as follows 
1. (1) This Act may be called the Punjab Recruitment of Multipurpose Health Workers (Female) Ac, 2001. 
(2) It shall be deemed to have come into force on and with 
effect from the 12th day of July, 1992. 
2. In this Act, unless the context other wise requires, 
(a) 'advertised posts" means the actual vacancies on the date of advertisement made on the 12th July, 1992, and shall deem to includo anticipated vacancies, which may fall vaçant between the date of advertisement and the date of first appointment made in pursuance of the selection process 
Short title and 
commGnc emont 
Definjt<ons. 
these appolntments are belng made as a one-time measure in peculiar 
Jacts and circumstances considering the extreme hardships of the se 
Multipurpose Health Workers (Female) and thetr Jamnilles. 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 14, 2001 37 
(BHDR. 23, 1923 SAKA) 
PART 1 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, 
PUNJAB 
Notification 
The 14th September, 2001 
No. 18-Leg./2001.—The following Act of the Legislature of the 
State of Punjab received the assent of th: Governor of Punjab on 
the 4th September, 2001, and fis hereby published for general 
information :— 
THE PUNJAB RECRUITMENT OF MULTIPURPOSE HEALTH 
WORKERS (FEMALE) ACT, 2001 
(Punjab Act No. 13 of 2001) 
AN 
ACT 
to provide relief and remove hardships to those Multipurpose Health 
Workers (Female), who were selected and appointed on regular basis 
in pursuance of their selection on the basis of advertisement dated the 
12th July, 1992, but whose services were terminated after they had 
rendered nearly three years service on the ground that thelr appoint- 
ments were beyond the advertised posts, It is, however, made clear that 
these appointments are being made as a one-time measure in peculiar 
Jacts and circumstances considering the extreme hardships of these 
Multipurpose Health Workers (Female) and thelr families. 
Be it enacted by the Legislature of the State of Punjab in the 
Fifty-second Year of the Republic of India as follows :— 
1, (I) This Act may be called the Punjab Recruitment of Multipurpose Health Workers (Female) Act, 2001. 
(2) It shall be deemed to have come into force on and with effect from the 12th day of July, 1992. 
2. In this Act, unless the context otherwise requires,— 
(a) ‘‘advertised posts” means the actual vacancies on the date of advertisement made on the {2th July, 1992, and shall deem to include anticipated vacancies, which may fall vacant between the date of advertisement and the date of first appointment made in pursuance of the selection process; 
Short title and 
commenc ement. 
Definitions.
Appointment to be 
advertjsed posts. 
Date of 
jolning. 
Seniority. 
Repeal and Saving. 
38 PUNJAB GOVT GAZ. (EXTRA.), SEPT., 14, 2001 (BHDR. 23, 1923 SAKA) 
(b) "appointing author ity" means the Director, Health 
Services, Family Welfare, Punjab; and 
(c) "Multipurpose Health Workers (Female)'" means the 
Multipurpose Health Workers (Female), who were selec ted in pursuance of the ad vertisement, dated the 12th July. 1992, issued by the Department of Health and Pamily 
Welfare, Punjab, and who Were appointed on regular 
basis in pursuance thercto, but whose services were 
terminated on the 27th March, 1997. 
3. The appointments of Multipurpose Health Workers (Female) against the adver tised posts shall be made by the appointing 
authority. 
4, The date of joining of the Multipurpose Health Workers 
(Female) shall be the date, on which they actually join the posts 
in pursuance of this Act. 
5. The seniority of the Multipurpose Health Workers (Female) shall be determjned from the date of their joining 
6. (1) The Punjab Recruitment of Multipurpose Health Workers (Female) Ordinance, 2001 (Punjab Ordinance No. 3 of 2001), 
(2) Not wit hst a nding such repcal, anything done or any action taken under the ordinance referred to in sub-section (I), shall be 
deemed to have been done Or taken under the corresponding 
pro visions of this Act. 
S. S. GREWAL, 
Secretary to Government of Punjab, 
Department of Legal and Logislative Afairs. 
is hereby repea<ed. 
Appointment 
tobe 
advertised posts. 
Date of 
Joining. 
Seniority. 
Repeal and 
Saving. 
38 PUNJAB GOVT GAZ, (EXTRA.), SEPT. 14,2001 
(BHDR. 23, 1923 SAKA) 
~ deemed to have been done or taken under 
—— 
(b) ‘‘appointing authority” means the Director, Health 
Services, Family Welfare, Punjab; and 
(¢) “Multipurpose Health Workers (Female)’” means the 
Multipurpose Health Workers (Female), who were selec. 
ted in pursuance of the advertisement, dated the 12th July, 
1992, issued by the Department of Health and Family 
Welfare, Punjab, and who were appointed on regular 
basis in pursuance thercto, but whose services were 
terminated on the 27th March, 1997. 
3. The appointments of Multipurpose Health Workers (Female) against the advertised posts shall be made by the appointing authority. 
4. The date of joining of the Multipurpose Health Workers 
(Female) shall be the date, on which they actually join the posts 
in pursuance of this Act. 
S. The seniority of the Multipurpose Health Workers (Female) shall be determined from the date of their joining. 
6. (I) The Punjab Recruitment of Multipurpose Health Workers (Female) Ordinance, 2001 (Punjab Ordinance No. 3 of 2001), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken under the ordinance referred to in sub-section (I), shall be 
oe : the corresponding provisions of this Act. 
S. S. GREWAL, 
Sccretary to Government of Punjab, 
Department of Legal and Legislative Affairs. 

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