PUNJAB GRAM PANCHAYAT (AMENDMENT) ACT, 1978 THE PUNJAB GRAM PANCHAYAT (AMENDMENT) ACT, 1978 [Act No. 20 of 1978] [15th September, 1978] An Act to amend the Punjab Gram Panchayat Act, 1952. Be
it enacted by the Legislature of the State of Punjab in the Twenty-ninth Year
of the Republic of India as follows:-- (1) This Act may be called the Punjab Gram Panchayat
(Amendment) Act, 1978. (2) It shall be deemed to have come into force on the
14th day of June, 1978. In
the Punjab Gram Panchayat Act, 1952 (hereinafter referred to as the principal
Act), in section 1, for sub-section (2), the following sub-section shall be
substituted, namely:-- "(2)
It extends to whole of the State of Punjab.". In
the principal Act, in section 3,-- (i) after clause (a), the following clause shall be
inserted, namely:-- "(aa) 'Block Development and Panchayat
Officer' means the Block Development and Panchayat Officer and includes any
other officer appointed by the Government to perform all or any of the
functions of the Block Development and Panchayat Officer under this Act;"; (ii) for clause (h), the following clause shall be
substituted, namely:-- "(h)? ?'Government' means Government of the State of
Punjab;"; (iii) for clause (i), the following clause shall be
substituted, namely:-- "(i) ??'Panch'
means a member of a Gram Panchayat whether elected, deemed to be elected,
appointed or co-opted under this Act and include; a Sarpanch;"; (iv) for clause (ii), the following clause shall be substituted,
namely:-- "(ii) ??'Panchayat'
means a Gram Panchayat;"; (v) in clause (k), for the words "the jurisdiction
of a Gram Panchayat area", the words "a Sabha area" shall be
substituted; (vi) clause (oo) shall be omitted; (vii) in clause(s), for the words and figures
"section 4 of the Code of Criminal Procedure, 1898", the words and
figures "section 2 of the Code of Criminal Procedure, 1973" shall be
substituted and in the margin of the said clause, the figures and word "V
of 1898" shall be omitted. In
the principal Act, in section 4, for sub-section (3), the following sub-section
shall be substituted, namely:-- "(3)? ?If whole of the Sabha area is included in an
urban estate to which the provisions of the Punjab Municipal Act, 1911, are
applicable or in a city, municipality, cantonment or notified area under any
law for the time being in force, the Sabha and the Gram Panchayat for that area
shall cease to exist and the assets and liabilities of the Gram Panchayat shall
be disposed of in the prescribed manner.". In
the principal Act, in section 6,-- (i) for sub-sections (1), (2), (2A), (2B), (3) and (4),
the following subsections shall be substituted, namely:-- "(1) ?Every
Sabha shall, in the prescribed manner, erect from amongst its members a Gram
Panchayat bearing the name of its Sabha consisting of such number of panches,
not being less than five and more than eleven, as the Government may determine
taking into account the population of the Sabha area: Provided
that the number so determined shall be exclusive of the number of women Panches
deemed to have been elected under sub-section (4) or co-opted under that
sub-section. (2)?? ?Every Cram Panchayat constituted under this
section shall be notified by its name in the Official Gazette and it shall, by
the name so notified, be a body corporate having perpetual succession and a
common seal, and subject to any restriction by or under this Act or under any
other law, shall have power to acquire, hold, administer and transfer property
moveable or immoveable, and to enter into contracts and shall by the said name
sue and be sued. (3) ??The
election shall be held in the prescribed manner by secret ballot and direct
vote and the number of candidates determined under sub-section (1) securing the
highest number of valid votes shall be deemed to have been duly elected. (4) ??In
every Gram Panchayat there shall be at least two women Panches and if only one
woman or no woman is elected as a Panch and the number of unsuccessful
contesting women candidates is two or more, then one woman or two women, as the
case may be, securing the highest number of valid votes from amongst
unsuccessful women candidates shall be deemed to have been elected as Panches: Provided
that if only one woman or no woman is deemed to have been elected then one
woman or two women, as the case may be, shall be co-opted by the Gram Panchayat
in the prescribed manner from amongst members of the Gram Sabha qualified to be
elected as Panch. (4-A) If the number of Panchcs of a Gram Panchayat
determined under sub-section (1) is less than seven and the population of
Scheduled Castes in the Sabha area of that Gram Panchayat is five per centum or
more of the population of the Sabha area it shall have one Panch belonging to
the Scheduled Castes and if the number of Panches of a Gram Panchayat so
determined is seven or more and the population of the Scheduled Castes in the
Sabha area of such a Gram Panchayat is ten per centum or more of the population
of the Sabha area then it shall have two Panches belonging to the Scheduled
Castes. Explanation.--For
the purposes of determining the number of Panches belonging to Scheduled Castes
under this subsection the latest census report shall be taken into
consideration. (4-B) If the required number of successful
candidates does not include one or two Panches, as the case may be, belonging
to Scheduled Castes, then one candidate or two candidates, as the case may be,
belonging to Scheduled Castes, securing the highest number of valid votes from
amongst the Scheduled Castes candidates shall be deemed to have been elected as
the last or the last two Panches: Provided
that if the requisite number of Panches belonging to Scheduled Castes as
determined under sub-section (4-A) is not elected in the manner given above,
the Gram Panchayat shall co-opt the requisite number in the prescribed manner
from amongst members of the Gram Sabha belonging to Scheduled Castes qualified
to be elected as Panch. (4-C) As soon as may be after the election of
Panches is held the prescribed authority shall call a meeting of the Panches
who are elected or deemed to have been elected for the purpose of electing a
Sarpanch from amongst themselves."; (ii) in sub-section (5),-- (a) for the words "person who is not a member of
the Sabha and who", the words "person who" shall be substituted; (b) for clause (a), the following clause shall be
substituted, namely:-- "(a)? ?is not a member of the Sabha or is not
qualified to be elected as a member of the Legislative Assembly; or"; (c) in clause (c), for the words "Government or of
the officer to whom Government has delegated its powers of removal,", the
words "the Director" shall be substituted; (d) in clause (e), for the words and figures "Code
of Criminal Procedure, 1898", the words and figures "Code of Criminal
Procedure, 1973" shall be substituted; (e) in clause (j), for the words "Gram Panchayat
or the Panchayat Samiti", the words "Gram Panchayat, Panchayat Samiti
or Zila Parishad" shall be substituted; (f) in clause (1), for the words "Gram
Sabha", wherever occurring, the words "Gram Panchayat" shall be
substituted; (g) in clause (m), for the words "Panchayat
property", the words "property belonging to any local authority"
shall be substituted; (h) in clause (n), for the words and figures "the
Untouchability Offences Act, 1958", the words and figures "the
Protection of Civil Rights Act, 1955" shall be substituted; (i) after clause (o), the following clause shall be
inserted, namely:-- "(p) ?being a Sarpanch or Panch does not attach with
his nomination paper a certificate of the Block Development and Panchayat
Officer to the effect that he has handed over to the Panchayat Secretary or the
officer authorised by the Block Development and Panchayat Officer in this
behalf complete charge of the records of the Gram Panchayat and of the cash, if
any, with him;"; (j) the first proviso shall be omitted, and in the
second proviso, for the words "provided further that", the words
"provided that" shall be substituted. In
the principal Act, section 6-A shall be omitted. In
the principal Act, in section 7,-- (i) in sub-section (2), the words "or elected
representatives of a group of Gram Panchayats," and "or
representatives" shall be omitted; (ii) sub-sections (3) and (4) shall be omitted; and (iii) in sub-section (5), the words "or an Adalti
Panchayat" shall be omitted. In
the principal Act, for section 9, the following section shall be substituted,
namely:-- "9. Oath and term of office of Panches and
Sarpanch and no confidence motion against Sarpanch (1) Before entering upon the duties of his office, a
Panch as well as a Sarpanch shall take an oath in the form specified in
Schedule IV. (2) A Sarpanch or a Panch shall hold office for a
period of five years: Provided
that an outgoing Sarpanch or a Panch shall, unless Government otherwise
directs, continue to hold office until his successor takes oath. (3) An application regarding intention to move a motion
of no confidence against a Sarpanch may be made to the Block Development and
Panchayat Officer by a simple majority of the total number of Panches of the
Gram Panchayat concerned: Provided
that no such application shall be made unless a period of two years has elapsed
from the date on which the Sarpanch assumed his office. (4) The Block Development and Panchayat Officer shall,
within a period of fifteen days' of the receipt of application under subsection
(3), convene a meeting of the Gram Panchayat, by giving seven clear days'
notice, for discussing and taking decision on the no-confidence motion. (5) If the no-confidence motion is carried in the
meeting, which shall be presided over by the Block Development and Panchayat
Officer or an officer not below the rank of an Extension Officer authorised by
the Block Development and Panchayat Officer in this behalf, by a simple
majority of the total number of Panches of the Gram Panchayat concerned, the
Sarpanch shall be deemed to have been removed from his office, whereupon a new
Sarpanch shall be elected in that very meeting: Provided
that if the no-confidence motion is lost, another such motion shall not be
moved against that Sarpanch during the remaining term of his office.". In
the principal Act, for section 10, the following section shall be substituted,
namely:-- "10. Filling of casual vacancies. (1) Whenever a vacancy occurs by death, resignation or
removal of? (a) a Sarpanch, a new Sarpanch shall be elected in the
manner prescribed; (b) a Panch, the vacancy shall be filled up by the Gram
Panchayat by co-option in the prescribed manner from amongst the members of the
Sabha who are eligible to be elected as Panches: Provided
that where a vacancy occurs as a result of the election or co-option of a Panch
having been set aside under section 13-O the vacancy shall be filled by
election or co-option, as the case may be, in the prescribed manner. (2) Any person elected or co-opted to fill a casual
vacancy shall be elected or co-opted to serve for the remainder of his
predecessor's term of office.". In
the principal Act, in section 11, sub-section (2) shall be omitted. In
the principal Act, in section 12,-- (i) in sub-section (1-A), for the words "from the
date on which", the words "from the last day of the month in
which" shall be substituted; (ii) for the proviso to sub-section (5), the following
proviso shall be substituted, namely:-- "Provided
that in the case of an adjourned Sawani or Hari meeting the quorum shall be
one-tenth and the provisions of this subsection shall not apply to any other
meeting of the Sabha held due to adjournment for want of quorum.". In
the principal Act, for section 13, the following section shall be substituted,
namely:-- "13. Budget and annual report The
Gram Panchayat shall prepare and lay for approval before the Sabha,-- (i) at its Sawani meeting a budget estimate of its
income and expenditure and a plan of Development Programme for the year
commencing on the first day of April next following; and (ii) at its Hari meeting an annual statement of accounts
and an annual report of progress: Provided
that if a Gram Panchayat fails to present its budget or plan of Development
Programme in the Sawani meeting, the Panchayat Samiti shall prepare the budget
and the said plan for such Gram Panchayat and present the same before an
extraordinary general meeting of the Sabha specially called for this purpose
and the Sabha shall consider the budget and the plan so prepared and
presented.". In
the principal Act, in section 13-A, for clause (e), the following clause shall
be substituted, namely:-- "(e) ?'election' means the election of a Sarpanch or
Panch and for the purposes of election disputes includes the co-option of a
Panch;". In
the principal Act, in section 13-B, the words "Naib-Sarpanch" shall
be omitted. In
the principal Act, in section 13-C,-- (i) for sub-section (1), the following sub-section
shall be substituted, namely:-- "(1) ??Any
member of the Sabha may, on furnishing the prescribed security, present an
election petition in writing on any one or more of the grounds specified in
sub-section (1) of section 13-O to the prescribed authority in the prescribed
manner, within thirty days of the date of announcement of the result, against
the election of any person as a Panch or Sarpanch."; (ii) sub-section (3) shall be omitted. In
the principal Act, in section 13-O, for sub-section (2), the following sub-section
shall be substituted, namely:-- "(2) ?A
fresh election shall be held when an election has been set aside under
sub-section (1), unless the prescribed authority has declared the petitioner or
any other candidate having been duly elected.". In
the principal Act, section 13-S shall be omitted. In
the principal Act, in section 14, in sub-section (1), for the words "at
some place within the Gram Panchayat area", the words "at some public
place within the Sabha area" shall be substituted. In
the principal Act, for sections 15 and 16, the following sections shall be
substituted, namely:-- "15. Custody and maintenance of Panchayat
records and other properties (1) The Sarpanch and in his absence the Panch
authorised by the Gram Panchayat or by the Block Development and Panchayat
Officer in this behalf shall be responsible for the custody of the moveable
property of the Gram Panchayat and such of its records as may be prescribed and
the immoveable property belonging to or vested in the Gram Panchayat shall also
remain in his charge, and the Panchayat Secretary shall be responsible for the
custody of the other records of the Gram Panchayat and he shall also maintain
up-to-date all the records of the Gram Panchayat whether in his custody or in
the custody of the Sarpanch or the Panch referred to above: Provided
that-- (i) the Sarpanch or the Panch, as the case may be,
shall, before filing his nomination paper for election as Panch, hand over
complete charge of such records and property to the Panchayat Secretary or the
person authorised by the Block Development and Panchayat Officer in this behalf
and shall also do so immediately on the vacation of his office due to any cause
whatsoever, and (ii) any person having in his custody or charge such
records or property on the date of commencement of the Punjab Gram Panchayat
(Amendment) Ordinance, 1978, shall hand over the same to the Panchayat
Secretary or the officer authorised by the Block Development and Panchayat
Officer in this behalf within a period of fifteen days of the date of such
commencement. (2) If any person fails to hand over such records or
property in the manner and within the period specified under sub-section (1),
the Block Development and Panchayat Officer may apply to an Executive
Magistrate within whose jurisdiction the Sabha area is situated for securing
from such person such records or property, as the case may be. (3) On receipt of an application under sub-section (2),
the Magistrate may, by an order, authorise any police officer not below the
rank of a Sub-Inspector to enter and search any place where such records or
property are kept or are believed to be kept, and to seize them; and the
records and property so seized shall be handed over as soon as possible to the
Panchayat Secretary. (4) Notwithstanding anything contained in this Act,
whoever in contravention of the provisions of this section, wilfully evades the
handing over of such records or property shall, on conviction by a Judicial
Magistrate of the 1st Class, be punishable with imprisonment of either
description which may extend to three years or with fine or with both. 16. Constitution of Panchayat Secretaries Service (1) Notwithstanding anything contained in this Act, the
Government may, by notification, constitute, in the prescribed manner, the
Punjab Panchayat Secretaries Service (hereinafter referred to as the Service). (2) The Government may make rules for regulating the
recruitment, salaries, allowances and other conditions of service of members of
the Service. (3) The salary, allowances, gratuity, annuity, pension
and other payments required to be made to members of the Service in accordance
with the conditions of their service shall be charged upon the Samiti Fund and
the Panchayat Samiti may, for making these payments, levy contributions from
the Gram Funds of the concerned Gram Panchayats in such proportion as may be
fixed by it keeping in view the quantum of work, financial resources and other
relevant factors in the case of each Gram Panchayat. (4) Creation of posts of Panchayat Secretaries in the
Service and appointment of persons thereto shall be made by the Government or
by an authority empowered by it in this behalf, and every such Panchayat
Secretary shall be deemed to be an employee of the Panchayat Samiti in whose
jurisdiction he may be serving for the time being. (5) Any person, who, immediately before the issue of a
notification under sub-section (1), is serving as Secretary of a Gram Panchayat
or group of Gram Panchayats, shall, on the issue of such notification become a
member of the Service, if he is found fit by an authority appointed by the
Government in this behalf for becoming such member: Provided
that his terms and conditions of Service in so far as they relate to
remuneration, gratuity and provident fund shall not be varied to his
disadvantage on his becoming a member of the Service: Provided
further that any such person may, by notice in writing given to the Government,
within a period of thirty days of the constitution of the Service, intimate his
intention of not becoming a member of such Service and where such an intimation
is given that person will not become a member of the Service and will continue
to be governed by the same terms and conditions of Service as were applicable
to him immediately before the constitution of the Service. (6) In the case of a person who is not found fit under
sub-section (5) for becoming a member of the Service, the post on which he is
serving shall be deemed to have been abolished as and when such a decision is
taken.". In
the principal Act, in section 19, in sub-section (1), in clause (w), for the
word "planning", the word "planting" shall be substituted. In
the principal Act, in section 22, after clause (s), the following clause shall
be inserted, namely:-- "(t) ?prohibit the playing of obscene gramophone
records.". In
the principal Act, in section 39,-- (i) the words "and every Adalti Panchayat"
shall be omitted; and (ii) in clause (1), for the word "Panchayats",
the word "Panchayat" shall be substituted. In
the principal Act, in section 40, in sub-section (1), for the words and figures
"sections 179 to 182 of the Code of Criminal Procedure, 1898", the
words and figures "sections 178 to 181 of the Code of Criminal Procedure,
1973", shall be substituted. In
the principal Act, in section 43, in sub-section (1), the words "to the
Naib Sarpanch, and in the absence of both," shall be omitted. In
the principal Act, in section 50, for the words and figures "or section
562 or 565 of the Code of Criminal Procedure, 1898", the words and figures
"or section 356 or 360 of the Code of Criminal Procedure, 1973",
shall be substituted. In
the principal Act, in section 52, for sub-section (2), the following
sub-section shall be substituted, namely:-- "(2) ?The
pecuniary limits of jurisdiction of a Panchayat with enhanced powers shall be
one thousand rupees in respect of suits falling under clauses (a), (b) and (c)
of sub-section (1) and five hundred rupees in respect of suits falling under
clause (d) of the said sub-section and pecuniary limits of jurisdiction of
other Panchayats shall be five hundred rupees in respect of all suits falling
under the aforesaid sub-section.". In
the principal Act, in section 55,-- (i) in the margin, the words and figures "Punjab
Act V of 1939" shall be omitted; and (ii) in clause (c), for the words and figures
"Punjab Agricultural Produce Markets Act, 1939", the words and
figures "Punjab Agricultural Produce Markets Act, 1961" shall be
substituted. In
the principal Act, in section 66, in sub-section (1),-- (i) in the margin, the figures and word "V of
1898" shall be omitted; (ii) for the words and figures "the Code of
Criminal Procedure, 1898", the words and figures "the Code of
Criminal Procedure, 1973" shall be substituted. In
the principal Act, in section 68,-- (i) in the margin, the figures and word "X of
1873" shall be omitted; and (ii) in sub-section (2), for the words and figures
"sections 8 to 11 of the Indian Oaths Act, 1873", the words and
figures "provisions of the Oaths Act, 1969" shall be substituted. In
the principal Act, in section 77, in sub-section (2), for the words and figures
"section 403 of the Criminal Procedure Code, 1898" the words and
figures "section 300 of the Code of Criminal Procedure, 1973" shall
be substituted. In
the principal Act, for section 79, the following section shall, be substituted,
namely:-- "79. Contempt of Court (1) The provisions of sections 345 and 346 of the Code
of Criminal Procedure, 1973, shall apply to judicial proceedings under this
Act: Provided
that the fine imposed for contempt of court shall not exceed one hundred
rupees. (2) The provisions of sections 299, 452 and 456 of the
Code of Criminal Procedure, 1973, shall apply to criminal proceedings before a
Panchayat and if the order made by a Panchayat in relation to sections 452 and
456 of said Code is not complied with, the Panchayat shall forward the same to
the nearest Judicial Magistrate who shall proceed to execute it as if it were
an order passed by himself.". In
the principal Act, in section 81,-- (i) in sub-section (1), in clause (f), for the word
"Sabha", the words "Gram Panchayat" shall be substituted;
and (ii) for sub-section (2), the following sub-section
shall be substituted, namely:-- "(2) ?The
Government shall every year assign to every Panchayat a portion of the land
revenue not being less than forty per centum of the total annual land revenue
realizable within the limits of the Sabha area which shall be credited to the
Gram Fund.". In
the principal Act, in section 84, the words "and those of the Adalti
Panchayat on the funds of the Gram Panchayats concerned in such proportion as
may be determined by the prescribed authority" shall be omitted. In
the principal Act, for section 95-A, the following section shall be
substituted, namely:-- "95-A. Power of Government to direct holding
of general elections (1) Notwithstanding anything contained in this Act or
the rules made thereunder, the Government may, by notification, direct that a
general election of the Panches of all the Gram Panchayats shall be held, and,
where necessary, co-option of Panches shall be made by such date as may be
specified in the notification and different dates may be specified for election
and co-option and for different Gram Panchayats or groups thereof. (2) As soon as a notification is issued under
sub-section (1), the Deputy Commissioner and all other authorities concerned
shall take necessary steps for such election and co-option under and in
accordance with the provisions of this Act and the rules made thereunder. (3) The power of issuing a direction under sub-section
(1) may be exercised by the Government from time to time so that a period of
not less than five years shall intervene between any two consecutive general
elections and the direction may include such Gram Panchayats the elections
whereof were held at any time after the general elections due to any reason
whatsoever even if the period of five years has not intervened.". In
the principal Act, in section 101, in sub-section (2),-- (i) in clause (b), the words "or Adalti
Panchayat" shall be omitted; (ii) for clause (c), the following clause shall be substituted,
namely:-- "(c)? regulating
the procedure of election, co-option, suspension or removal of the office
holders of the Gram Panchayat;"; and (iii) for clause (i), the following clause shall be
substituted, namely:-- "(i)? ?regulating the procedure of Collector or
Deputy Commissioner or Director or Deputy Director of Panchayats or of District
or Block Development and Panchayat Officer while acting under this Act;". In
the principal Act, in section 102,-- (i) in sub-section (1), for clause (c), the following
clauses shall be substituted, namely:-- "(c) ?who,
being a Sarpanch, without reasonable cause, fails to hold meetings of the Gram
Panchayat as required under subsection (1) of section 14 for a period of two
consecutive months; (cc) ?who,
without reasonable cause, absents himself for more than two consecutive months
from the meetings of the Gram Panchayat; or"; (ii) in sub-section (5), for the words and figures
"the person elected or authorised in the manner provided in section
15", the words and figures "the Panch authorised by the Block
Development and Panchayat Officer under section 15" shall be substituted. In
the principal Act, after section 102, the following section shall be inserted,
namely:-- "102-A. Cessation from office of Panch (1) In case a Panch fails to deposit the amount
assessed to be due from him under section 105 within a period of sixty days
from the date on which it is finally determined such Panch shall cease to hold
his office on the day immediately following the date on which the period of
sixty days expires and on the happening of such an event the Block Development
and Panchayat Officer shall intimate the same to the District Development and
Panchayat Officer who shall inform the Panchayat Samiti, Gram Panchayat and the
person who was holding the office of Panch that he had ceased to hold his
office from the aforesaid day. (2) If any question arises whether a Panch has ceased
to hold office under sub-section (1) the same shall be referred to the Deputy
Director whose decision shall be final. (3) In case the Panch shows sufficient cause for the
default to the satisfaction of the Director within a period of thirty days of
the date on which he was informed about his cessation from the office the
Director may by an order reinstate him.". In
the principal Act, in section 103,-- (i) in sub-section (1),-- (a) the letter and words "a or an Adalti
Panchayat" shall be omitted; and (b) in the proviso, the words "or Adalti
Panchayat" shall be omitted; and (ii) in sub-section (2), in clause (c), the words
"or Adalti Panchayat' shall be omitted. In
the principal Act, in section 104, in sub-section (1), between the words
"Panch" and "in respect of", the words "and any
officer or servant of the Panchayat" shall be inserted. In
the principal Act, in section 105, after sub-section (5), the following
sub-section shall be inserted, namely:-- "(6) ?The amount assessed as due from a member may,
after his death, be recovered from his legal heirs to the extent of property
inherited by them from such member.". In
the principal Act, section 108 shall be omitted. In
the principal Act, in section 111, for the letter and words "a Town
Committee", the letter and words "a Municipal Corporation" shall
be substituted. In
the principal Act, in section 112, in sub-section (1),-- (i) in clause (a), for the words "Gram Panchayat
area", the words "Sabha area" shall be substituted. (ii) in clause (c), for the words "area under the
Gram Panchayat", the words "Sabha area" shall be substituted. In
the principal Act, for section 113, the following section shall be substituted,
namely:-- "113. Gram Panchayat to be local authority For
the removal of doubts it is hereby declared that a Gram Panchayat is a local
authority for the purposes of any law for the time being in force.". In
the principal Act, in Schedule 1-A,-- (i) in item (a) (iv), for the words, figures and
brackets "Criminal Procedure Code, 1898 (V of 1898)", the words and
figures "Code of Criminal Procedure, 1973" shall be substituted; (ii) for items (d) and (f) and entries relating thereto,
the following items and entries shall be substituted, respectively, namely:-- Offence Section "(d)
Under the Punjab Primary Education Act, 1960 (Punjab Act 39 of 1960)-- Failure to
comply with an attendance order passed under section 9 .. 13 Penalty
for contravening the provisions of section 10 .. 14 (f) Under
the Punjab Weights and Measures (Enforcement) Act, 1958 (Punjab Act 22 of
1958)-- Penalty
for fraudulent use of weights or measures, etc. 29 Penalty
for making or selling false weights or measures, etc. .. 31". (1) The Punjab Gram Panchayat (Amendment) Ordinance,
1978 (Punjab Ordinance No. 8 of 1978), is hereby repealed. (2) Notwithstanding such repeal, anything done or any
action taken under the principal Act, as amended by the said Ordinance, shall
be deemed to have been done or taken under the principal Act, as amended by
this Act.
Preamble - PUNJAB GRAM PANCHAYAT
(AMENDMENT) ACT, 1978PREAMBLE