Essential Personnel (Registration) (West Pakistan Amendment) Ordinance, 1965
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Essential Personnel (Registration) (West Pakistan Amendment) Ordinance, 1965 5 of 1965 [01 April 1965] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 6 Of Ordinance X Of 1948 Essential Personnel (Registration) (West Pakistan Amendment) Ordinance, 1965 5 of 1965 [01 April 1965] An Ordinance to amend the Essential Personnel (Registration) Ordinance, 1948, in its application to the Province of West Pakistan Preamble.- WHEREAS it is expedient to amend the Essential Personnel (Registration) Ordinance, 1948 (Ordinance X of 1948), in its application to the Provinceof West Pakistan, in the manner hereinafter appearing; AND WHEREAS the Provincial Assembly of West Pakistan is not in session and the Governor of West Pakistan is satisfied that circumstances exist which render immediate legislation necessary; Now, THEREFORE, in exercise of the powers conferred on him by clause (1) of Article 79 of the Constitution, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title And Commencement :- (1) This Ordinance may be called the Essential Personnel (Registration) (West Pakistan Amendment) Ordinance, 1965. (2) It shall come into force at once. 2. Amendment Of Section 6 Of Ordinance X Of 1948 :- In the Essential Personnel (Registration) Ordinance, 1948 (Ordinance X of 1948), in section 6, for sub-section (3), the following sub-section shall be substituted, namely:- "(3) No Court shall take cognizance of the offence except on the complaint lodged by or made on the authority of the Joint Director, Employment Exchanges,West Pakistan".
Act Metadata
- Title: Essential Personnel (Registration) (West Pakistan Amendment) Ordinance, 1965
- Type: S
- Subtype: Punjab and Haryana
- Act ID: 21639
- Digitised on: 13 Aug 2025