Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Laws (Application) Act, 1966 1 of 1966 [23 December 1966] CONTENTS 1. Short Title 2. Definition 3. Application Of Laws 4. Power To Remove Difficulties 5. Repeal SCHEDULE 1 :- THE SCHEDULE Punjab Laws (Application) Act, 1966 1 of 1966 [23 December 1966] An ACT to apply certain Punjab Laws to certain institutions, authorities and dignitaries of the State of Haryana. Be it enacted by the Legislature of the State of Haryana in the Seventeenth Year of the Republic of India as follows: -- 1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), 1966, page 66. 1. Short Title :- This Act may be called the Punjab Laws (Application) Act, 1966. 2. Definition :- In this Act, unless the context otherwise requires "Punjab" means the territories which, immediately before the 1st day of November, 1966, were comprised in the State of Punjab. 3. Application Of Laws :- (1) The Acts specified in the Schedule as amended up to the 31st October, 1966, and all rules, orders and notifications made thereunder as amended up to that date, pertaining to the institutions, authorities and dignitaries of Punjab shall apply, and shall be deemed always to have applied, in regard to similar institutions, authorities and dignitaries of the State of Haryana. (2) With effect from the commencement of this Act, the Acts mentioned in the Schedule shall be amended as specified therein. 4. Power To Remove Difficulties :- If any difficulty arises in giving effect in the State of Haryana to the provisions of any Act mentioned in the Schedule, the State Government may, by order notified in the Official Gazette, make such provisions or give such directions, not being inconsistent with any of the provisions of any such Act, as may appear to it to be necessary for the removal of the difficulty. 5. Repeal :- (1) The Punjab Laws (Application) Ordinance, 1966, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance or under any Act specified in the Schedule appended thereto shall be deemed to have been done or taken under this Act or under the corresponding Act specified in the Schedule appended to this Act, as the case may be, as if this Act had come into force on the 1st day of November, 1966. SCHEDULE 1 THE SCHEDULE (See Section 3) Serial No. Year No. of Act Short title Amendments 1 1937 (Act No. III of 1937). The Punjab Legislative Assembly Speaker s and Deputy Speaker s Act, 1937 In Sections 2, 3 and 4 for the word Punjab , substitute the word Haryana 2 1939 (Act No. VII of 1939). The Punjab Legislative Assembly (Offices) Act, 1939. In clause (i) of section 2, for the word Punjab , substitute the word Haryana 3 1942 (Act No. IV of 1942). The Punjab Legislative Assembly (Allowances of Members) Act, (1) In section 2, - (i) in clause (a), for the word 1942. Punjab , substitute the word Haryana ; and (ii) in clause (b), omit the words a joint Committee of the Assembly and the Punjab Legislative Council and . (2) For sub-section (1) of section 3, substitute the following subsection, namely: - (1) Subject to the conditions herein contained, there shall be paid to each member from the date on which he takes oath a compensatory allowance at the rate of three hundred rupees per mensem: Provided that in the case of a member who is deemed to have been elected under sub- section (1) of section 15 of the Punjab Reorganisation Act, 1966, such compensatory allowance shall also be paid to him with effect from the 1st November, 1966 until he takes the oath. (3) In the second proviso to sub- clause (ii) of clause (b) of section 4, for the word Punjab , substitute the word Haryana . (4) Omit section 7. 4 1947 (Act No. VI of 1947). The East Punjab Ministers Salaries Act, 1947. (1) In section 2- B, for the word either , substitute the word the . (2) Omit section 3. 5 1952 (Act No. VII of 1952). The Punjab State Legislature (Prevention of Disqualification) Act, 1952. (1) In section 2, - (i) in the opening paragraph, for the word Punjab , occurring twice, substitute the word Haryana , and (ii) in clause (e), for the word Punjab , substitute the word Haryana . (2) Omit sections 2A and 3. 6 1956 (Act No. 22 of 1956). The Salaries and Allowances of Deputy Ministers Punjab Act, 1956. (1) In section 7, for the word either , substitute the word the . (2) Omit section 8. 7 1965 (Act No. 26 of 1965). The Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1965. (1) In sub- section (1), - (a) omit clause (i); (b) in clauses (ii) and (iii) for the word Punjab substitute the word Haryana ; and (c) in clause (iv), for the words a member of the Punjab Legislative Council or Punjab , substitute the word Haryana ; and (2) in sub- section (2), for the words each House , substitute the words the House and for the words both Houses agree occurring twice, substitute the words the House agrees .