NJAB STATE COMMISSION FOR WOMEN (SECOND AMENDMENT) ACT, 2016

Preamble - PUNJAB STATE COMMISSION FOR WOMEN (SECOND AMENDMENT) ACT, 2016

 

THE PUNJAB STATE COMMISSION FOR WOMEN (SECOND AMENDMENT) ACT, 2016

[Act No. 53 of 2016]

[23rd December, 2016]

PREAMBLE

An Act further to amend the Punjab State Commission for Women Act, 2001.

BE it enacted by the Legislature of the State of Punjab in the Sixty-seventh Year of the Republic of India as follows:-

 

Section 1 - Short title and commencement

 

(1)     This Act may be called the Punjab State Commission for Women (Second Amendment) Act, 2016.

 

(2)     It shall come into force on and with effect from the date of its publication in the Official Gazette.

 

Section 2 - Amendment in section 2 of Punjab Act 4 of 2001

In the Punjab State Commission for Women Act, 2001 (hereinafter referred to as the principal Act), in section 2, in clause (c), for the words "Chairperson, Vice-Chairperson", the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson" shall be substituted.

 

Section 3 - Amendment in section 3 of Punjab Act 4 of 2001

In the principal Act, in section 3, in sub-section (2), for clause (aa), the following clause shall be substituted, namely:-

"(aa) a Senior Vice-Chairperson and a Vice-Chairperson, who shall be eminent women committed to the cause of women, to be nominated by the Government;".

 

Section 4 - Amendment in section 4 of Punjab Act 4 of 2001

 

In the principal Act, in section 4,-

(i)       in the margin, for the words and sign "Chairperson, Vice-Chairperson", the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson" shall be substituted;

 

(ii)      in sub-section (1), for the words and sign "Chairperson, Vice-Chairperson", the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson" shall be substituted;

 

 

(iii)     for sub-section (2), the following sub-section shall be substituted, namely:-

 

"(2) The Chairperson or Senior Vice-Chairperson or Vice-Chairperson or a non-official member may, at any time, by writing and addressed to the Government, resign from the office of the Chairperson or of the office of the Senior Vice-Chairperson or of the office of the Vice-Chairperson or of the office of the member, as the case may be.";

(iv)    in sub-section (3) and (4), for the words "Chairperson or Vice-Chairperson", wherever occurring, the words "Chairperson or Senior Vice-Chairperson or Vice-Chairperson" shall be substituted; and

 

(v)      in sub-section (5), for the words and sign "Chairperson, Vice-Chairperson", the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson" shall be substituted.

 

Section 5 - Amendment in section 6 of Punjab Act 4 of 2001

In the principal Act, in section 6, for the words and sign "Chairperson, Vice-Chairperson", the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson" shall be substituted.

 

Section 6 - Amendment in section 7 of Punjab Act 4 of 2001

 

In the principal Act, in section 7, for the words "Chairperson or Vice-Chairperson", the words "Chairperson or Senior Vice-Chairperson or Vice-Chairperson" shall be substituted.

 

Section 7 - Amendment in section 20 of Punjab Act 4 of 2001

 

In the principal Act, in section 20 and in the margin thereof, for the words and sign "Chairperson, Vice-Chairperson", the words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson" shall be substituted.