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State of Haryana - Act

The Punjab Laws (Application) Act, 1957

HARYANA
India

The Punjab Laws (Application) Act, 1957

Act 33 of 1957

  • Published on 7 November 1957
  • Commenced on 7 November 1957
  • [This is the version of this document from 7 November 1957.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Laws (Application) Act, 1957Punjab Act No. 33 of 1957Statement of Objects and Reasons. - Doubts have arisen whether certain institutional laws in force in the erstwhile State of Punjab are applicable in the new State of Punjab after its formation under section 11 of the States Reorganisation Act, 1956. In order to remove those doubts it is considered desirable to apply such institutional laws to similar institutions, authorities and officers of the new State of Punjab with retrospective effect from the 1st November, 1956.Opportunity has also been taken to make certain amendments in the laws sought to be applied.Published vide Punjab Government Gazette Extraordinary, dated 12.10.1957.Received the assent of the Governor of Punjab on the 7th November, 1957 and was first published for general information in the Punjab Government Gazette (Extraordinary) dated the 11th November, 1957.An Act to enforce in the new State of Punjab certain laws applicable in the State of Punjab before, the Ist of November, 1956.Be it enacted by the Legislature of the State of Punjab in the Eighth Year of the Republic of India as follows :-

1. Short title and commencement.

(1)This Act may be called the Punjab Laws (Application) Act, 1957.
(2)It shall be deemed to have come into force on the Ist November, 1956.

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)'appointed day' means the first day of November, 1956;
(b)'new State' means the State of Punjab as formed under section 11 of the States Reorganisation Act, 1956 (37 of 1956);
(c)'Punjab State' means the territories which, immediately before the Ist November, 1956, were comprised in the State of Punjab.

3. Application of laws.

(1)The Acts specified in the Schedule together with all rules, orders and notifications made thereunder pertaining to the Punjab State shall apply and shall be deemed always to have applied in regard to similar institutions, authorities and dignitaries of the new State.
(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 new State 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 as appear to it necessary for the removal of the difficulty.

5. Act not to affect provision of certain Ordinances.

- Nothing contained in this Act shall affect the provisions of the Punjab Legislative Assembly (Allowances of Members) Ordinances, 1957 (4 of 1957), and the Punjab Legislative Council (Allowances of Members) Ordinance, 1957 (5 of 1957).The Schedule(See section 3)
Serial No. Year Name of Act Short title Amendments
1 2 3 4 5
1 1937 (Act No. III of 1937) The Punjab Legislative Assembly Speaker's and Deputy Speaker'sSalaries Act, 1937 .....
2 1939 (Act No. VII of 1939) The Punjab Legislative Assembly (Offices) Act, 1939 In clause (iii) of section 2, for the words "section 65of the Government of India Act, 1935" substitute the words"Articles 178 and 180 of the Constitution of India"
3 1942 (Act No. IV of 1942) The Punjab Legislative Assembly (Allowances of Members) Act,1942 ....
4 1947 (Act No. VI of 1947) The East Punjab Ministers Salaries Act, 1947 (1) In sub-section (3) of section 2, add the followingproviso at the end namely - "Provided that the maintenanceand propulsion expenses of the State car in use by the Ministershall not be subject to the limit of three hundred rupees.,(2)After section 2-A, insert the following section namely :-"2-B. Ministers not to draw salary or allowances asmembers of the State Legislature. - No person in receipt of asalary or allownace under this Act shall be entitled to receiveany sum out of the funds provided by the State Legislature by wayof salary or allowance in respect of his membership of eitherHouse of the State Legislature."
5 1952 (Act No. IV of 1952) The Punjab Legislative Council Chairman's and DeputyChairman's Salaries and Allowances Act, 1952 ....
6 1952 (Act No. V of 1952) The Punjab Legislative Council (Allowances of Members) Act,1952 (1) For sub-section (1) of section 3, substitute thefollowing, namely :-"Subject to the conditions hereincontained, there shall be paid to each member with effect fromthe commencement of this Act, up to the 6th November, 1956,and thereafter from the date on which he takes his oath, acompensatory allwance at the rate of three hundred rupees permensem".(2) In section 4-A, for the word "Assembly"substitute, "Council."
7 1952 (Act No. VII of 1952) The Punjab Sate Legislature (Preventon of Disqualification)Act, 1952 For clause (b) of section 2, substitute the following,namely :-"(b) Sub-Registrar whether departmental orhonorary, notary public, oathcommissioner, an officialreceiver who is not a whole- time salaried Government servant,or any person who holds any office of profit under an insurer themanagement of whose controlled business has vested in the CentralGovernment under the Life Insurance (Emergency Provisions) Act,1956 (Central Act No. 9 of 1956)."
8 1956 (Act No. 22 of 1956) The Salaries and Allowances of Deputy Ministers, PunjabAct, 1956 ...
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