Section 9th in The Punjab Panchayati Raj Act, 1994
9th. January, 2004
No. 11/133-2001-6SS/159. - In view of the decision dated 17th October, 2003 of the Council of Ministers, Punjab approving the proposals of the Rural Development and Panchayati Raj Department, Punjab and in exercise of the powers conferred under Sections 30, 31, 119, 120 and 180 of the Punjab Panchayati Raj Act, 1994 (Punjab Act No. 9), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to transfer the Schemes/Functions, Funds and Functionaries of Department of Social Security and Women and Child Development, Punjab to the Department of Rural Development and Panchayati Raj, Punjab subject to the conditions mentioned in the Schedule appended as Annexure-I. The Rules pertaining to the Schemes being transferred will be amended suitably in due course.] [Published vide Punjab Government Gazette, Jan. 23, 2004, page 279.]
