Punjab Affiliated Colleges (Security Of Service) Amendment Act, 2014

S Punjab and Haryana 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Affiliated Colleges (Security Of Service) Amendment Act, 2014 9 of 2015 [11 March 2015] CONTENTS 1. Short title and commencement 2. Insertion of new section 7-B in Punjab Act 23 of 1974 3. Repeal and saving Punjab Affiliated Colleges (Security Of Service) Amendment Act, 2014 9 of 2015 [11 March 2015] AN ACT further to amend the Punjab Affiliated Colleges (Security of Service) Act, 1974. BE it enacted by the Legislature of the State of Punjab in the Sixty- fifth Year of the Republic of India, as follows: 1. Short title and commencement :- (1) This Act may be called the Punjab Affiliated Colleges (Security of Service) Amendment Act, 2014. (2) It shall come into force on and with effect from the date of its publication in the Official Gazette. 2. Insertion of new section 7-B in Punjab Act 23 of 1974 :- I n the Punjab Affiliated Colleges (Security of Service) Act, 1974, after section 7-A, the following section shall be inserted, namely:- "7-B. The tenure of office of the Chairman and the members of the Educational Tribunal shall be three years or till attaining the age of sixty-five years whichever is earlier." 3. Repeal and saving :- (1) The Punjab Affiliated Colleges (Security of Service) Act, 1974 (Punjab Ordinance No. 7 of 2014), is hereby repealed. (2) Notwithstanding such repal, anything done or any action taken under t he Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act.

Act Metadata
  • Title: Punjab Affiliated Colleges (Security Of Service) Amendment Act, 2014
  • Type: S
  • Subtype: Punjab and Haryana
  • Act ID: 21855
  • Digitised on: 13 Aug 2025