PUNJAB STATE COMMISSION FOR SCHEDULED CASTES (AMENDMENT) ACT, 2016

Preamble - 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]

PREAMBLE

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.

Section 2 - Amendment in section 2 of Punjab Act 5 of 2004

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.".

Section 3 - Amendment in section 3 of Punjab Act 5 of 2004

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;".

Section 4 - Amendment in section 4 of Punjab Act 5 of 2004

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.

Section 5 - Amendment in section 6 of Punjab Act 5 of 2004

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

Section 6 - Amendment in section 7 of Punjab Act 5 of 2004

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.

Section 7 - Amendment in section 20 of Punjab Act 5 of 2004

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.

Section 8 - Amendment in section 22 of Punjab Act 5 of 2004

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.