PUNJAB TOWN
IMPROVEMENT (AMENDMENT) ACT, 1975 THE PUNJAB TOWN IMPROVEMENT (AMENDMENT) ACT,
1975 [Act No. 28 of 1975] [07th August, 1975] An Act to amend the Punjab Town Improvement Act, 1922. Be it
enacted by the Legislature of the State of Punjab in the Twenty-sixth Year of
the Republic of India as follows:-- This
Act may be called the Punjab Town Improvement (Amendment) Act, 1975. In the
Punjab Town Improvement Act, 1922, in section 17 as substituted by section 2 of
the Punjab Town Improvement (Amendment) Act, 1973 (Punjab Act 18 of 1973),
after sub-section (6), the following sub-section shall be added, namely:-- "(7)
Recruitment of members of the Trust Services referred to in sub-section (1)
shall be made by the State Government or by any authority empowered by the
State Government in this behalf and nothing contained in the Punjab Public
Service Commission (Additional Functions) Act, 1955, shall be deemed to apply
to or require consultation with the Punjab Public Service Commission in respect
of such recruitment.". The
Punjab Town Improvement (Amendment) Ordinance, 1975 (Punjab Ordinance No. 4 of
1975), is hereby repealed.
Preamble - PUNJAB TOWN IMPROVEMENT
(AMENDMENT) ACT, 1975PREAMBLE