PUNJAB TOWN IMPROVEMENT (AMENDMENT) ACT, 1976

Preamble - PUNJAB TOWN IMPROVEMENT (AMENDMENT) ACT, 1976

THE PUNJAB TOWN IMPROVEMENT (AMENDMENT) ACT, 1976

[Act No. 04 of 1976]

[10th February, 1976]

PREAMBLE

An Act to amend the Punjab Town Improvement Act, 1922.

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

Section 1 - Short title and commencement

(1)     This Act may be called the Punjab Town Improvement (Amendment) Act, 1976.

 

(2)     It shall be deemed to have come into force on the 9th day of December, 1975 except sections 4 and 5 which shall be deemed to have come into force on the 27th day of November, 1972.

Section 2 - Insertion of new section 4-B in Punjab Act 4 of 1927

In the Punjab Town Improvement Act, 1922 (hereinafter referred to as the principal Act), after section 4-A, the following section shall be inserted, namely:--

"4-B. Appointment of trustees during suspension of Municipal Committees.During the period of suspension of a Municipal Committee, the three seats allotted to the Municipal Committee on the trust under clause (b) of sub-section (1) of section 4 shall be filled by the State Government by appointing any three persons by notification in the official Gazette and the trustees so appointed shall hold office during the period of suspension of the Municipal Committee or until the trust is dissolved, whichever period is less. On the expiry of the period of such suspension the three members of the Municipal Committee holding office as trustees under clause (b) of sub-section (1) of section 4 immediately before such suspension shall become the trustees and the three trustees appointed by the State Government under this section shall cease to be members of the trust.".

Section 3 - Amendment of section 65 of Punjab Act 4 of 1922

In section 65 of the principal Act, in sub-section (1), after clause (b), the following clause shall be added, namely:--

"(c) The President of the Tribunal may record evidence on any matter in the absence of assessors unless he considers their presence necessary.".

Section 4 - Amendment of section 68 of Punjab Act 4 of 1922

In section 68 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:--

"(1) The Municipal Committee shall pay to the trust from the date the Chairman thereof assumes charge of his office so long as the trust is concerned with the improvement of the locality within the limits of the municipality an amount per annum equal to two per cent of the gross annual income of such Committee.".

Section 5 - Insertion of new section 69-A in Punjab Act 4 of 1922

After section 69 of the principal Act, the following section shall be inserted, namely:-

"69-A. Application of trust funds.The trust funds shall be applicable to the payment of such expenditure as may be declared by the Improvement Trust, with the sanction of the State Government, to be an appropriate charge on the trust funds.".

Section 6 - Repeal and Saving

(1)     The Punjab Town Improvement (Second Amendment) Ordinance, 1975 (Punjab Ordinance No. 12 of 1975), 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.