Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Ex-Servicemen Corporation (Amendment) Act, 2012 11 of 2012 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of Punjab Act 33 Of 1978 3. Amendment Of Section 7 Of Punjab Act 33 Of 1978 4. Amendment Of Section 12 Of Punjab Act 33 Of 1978 5. Amendment Of Section 13 Of Punjab Act 33 Of 1978 6. Amendment Of Section 14 Of Punjab Act 33 Of 1978 7. Amendment Of Section 31 Of Punjab Act 33 Of 1978 8. Amendment Of Section 32 Of Punjab Act 33 Of 1978 Punjab Ex-Servicemen Corporation (Amendment) Act, 2012 11 of 2012 AN ACT further to amend the Punjab Ex-Servicemen Corporation Act, 1978. BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Punjab Ex-Servicemen Corporation (Amendment) Act, 2012. (2) It shall be deemed to have come into force on and with effect from the 20th day of August, 2010. 2. Amendment Of Section 2 Of Punjab Act 33 Of 1978 :- I n the Punjab Ex-Servicemen Corporation Act, 1978 (hereinafter referred to as the principal Act), in section 2,- (i) in clause (l), at the end, the word "and" shall be omitted; and (ii) in clause (m), at the end, for the sign ".", the sign and word "; and" shall be substituted, and thereafter the following clause shall be added, namely:- "(n) "Vice-Chairman" means the Vice-Chairman of the Corporation.". 3. Amendment Of Section 7 Of Punjab Act 33 Of 1978 :- In the principal Act, in section 7,- (i) in sub-section (1), for the words "the Chairman", the words and signs "the Chairman, the Vice-Chairman," shall be substituted; (ii) in sub-section (2), for the words "the Chairman shall be a person who is an Ex-serviceman and was", the words and signs "The Chairman, the Vice-Chairman shall be the persons, who are Ex-servicemen and were" shall be substituted; (iii) in sub-section (4), for the words and sign "the Chairman,", the words and signs "the Chairman, the Vice-Chairman," shall be substituted; and (iv) in sub-section (5), for the words and sign "the Chairman", the words and signs "the Chairman, the Vice-Chairman," shall be substituted. 4. Amendment Of Section 12 Of Punjab Act 33 Of 1978 :- In the principal Act, in section 12, for sub-section (2), the following sub-section shall be substituted, namely:- "(2) If for any reason, the Chairman is unable to attend any meeting of the Board, the Vice-Chairman, and in his absence, any other director, elected by the directors present at the meeting shall preside at the meeting.". 5. Amendment Of Section 13 Of Punjab Act 33 Of 1978 :- I n the principal Act, in section 13, for the words "the Chairman", the words and sign "the Chairman, the Vice-Chairman" shall be substituted. 6. Amendment Of Section 14 Of Punjab Act 33 Of 1978 :- In the principal Act, in section 14,-- (i) in sub-section (1), for the words "The Chairman", the words and sign "the Chairman, the Vice-Chairman" shall be substituted; and (ii) in sub-section (2), for the words "The Chairman", the words and sign "The Chairman, the Vice-Chairman" shall be substituted. 7. Amendment Of Section 31 Of Punjab Act 33 Of 1978 :- In the principal Act, in section 31, in sub-section (2), in clause (a), for the words "the Chairman", the words and sign "the Chairman, the Vice-Chairman" shall be substituted. 8. Amendment Of Section 32 Of Punjab Act 33 Of 1978 :- In the principal Act, in section 32, in sub-section (2),-- (i) in clause (a), for the words "The Chairman", the words and sign "The Chairman, the Vice-Chairman" shall be substituted; and (ii) in clause (c), for the words "The Chairman", the words "the Chairman or the Vice-Chairman" shall be substituted.