PUNJAB STATE
COMMISSION FOR SCHEDULED CASTES (AMENDMENT) ACT, 2016 THE PUNJAB STATE COMMISSION FOR SCHEDULED CASTES
(AMENDMENT) ACT, 2016 [Act No. 35 of 2016] [01st November, 2016] 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 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
Scheduled Castes (Amendment) Act, 2016. (2)
It shall come into force on and with effect from the date
of its publication in the Official Gazette. In the Punjab
State Commission for Scheduled Castes Act, 2004 (hereinafter referred to as the
principal Act), in section 2,- (i)
in clause (d), for the word "Chairperson", the
words and signs "Chairperson, Senior Vice-Chairperson, Vice-Chairperson"
shall be substituted; (ii)
in clause (f), the word "and" appearing at the
end shall be omitted; and (iii)
in clause (g), for sign ". ", the sign ";
" shall be substituted and thereafter, the following clauses shall be
added, namely:- "(h)
"Senior Vice-Chairperson" means Senior Vice-Chairperson of the
Commission; and (i) ???"Vice-Chairperson"
means Vice-Chairperson of the Commission.". In the principal
Act, in section 3, in sub-section (2),- (i) after clause (a), the following clause shall be inserted, namely:- "(aa) a
Senior Vice-Chairperson and a Vice-Chairperson, who shall be eminent persons
belonging to Scheduled Castes, to be appointed by the Government;"; (ii) for clause (b), the following clause shall be substituted, namely:- "(b) ?not more than ten
non-official members from amongst the members of the Scheduled Castes, who may
be appointed by the Government from amongst the persons of ability, integrity
and standing, who have served for the welfare and upliftment of the Scheduled
Castes: Provided that
Senior Vice-Chairperson and Vice-Chairperson shall be appointed by the
Government from amongst the non-official members: Provided further
that out of ten non-official members, at least one shall be a woman;". In the principal
Act, in section 4,- (i)
in the margin, for the word "Chairperson", the
words and signs "Chairperson, Senior Vice-Chairperson,
Vice-Chairperson" shall be substituted; (ii)
in sub-section (1), for the word "Chairperson"
wherever occurring, the words and signs "Chairperson, the Senior
Vice-Chairperson, the Vice-Chairperson" shall be substituted; (iii)
for sub-section (2), the following sub-section shall be
substituted, namely:- "(2) The
Chairperson, Senior Vice-Chairperson, Vice-Chairperson and non-official members
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), for the word "Chairperson",
wherever occurring, the words "Chairperson or Senior Vice-Chairperson or
Vice-Chairperson" shall be substituted; (v)
in sub-section (4), in the proviso, for the word
"Chairperson", the words and signs "Chairperson, the Senior
Vice-Chairperson or the Vice-Chairperson, as the case may be, " shall be
substituted; and (vi)
in sub-section (5), for the word "Chairperson",
the words and signs "Chairperson, the Senior Vice-Chairperson, the
Vice-Chairperson" shall be substituted. In the principal
Act, in section 6, for the word "Chairperson", the words and signs "Chairperson,
Senior Vice-Chairperson, Vice-Chairperson" shall be substituted. In the principal
Act, in section 7, for the word "Chairperson", the words
"Chairperson or the Senior Vice-Chairperson or the Vice-Chairperson"
shall be substituted. In the principal
Act, in section 20 and in the margin thereof, for the word
"Chairperson", the words and signs "Chairperson, Senior
Vice-Chairperson, Vice-Chairperson" shall be substituted. In the principal
Act, in section 22, for the word "Chairperson", the words
"Chairperson or the Senior Vice-Chairperson or the Vice-Chairperson"
shall be substituted.
Preamble - PUNJAB STATE COMMISSION FOR SCHEDULED CASTES (AMENDMENT) ACT,
2016PREAMBLE