Section 4 in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
4. In Section 16 of the said Act, -
(a)in sub-section (1), after the words `The Punjab Aided School (Security of Service) Act, 1969', the words "as extended to the Union territory of Chandigarh" shall be inserted;(b)in sub-section (2), for clause (iii), the following clause shall be substituted, namely: -"(iii) until the School Tribunal is constituted under this Act, the first Additional District and Sessions Judge, Chandigarh shall hear the appeals arising out of the disputes between the management and staff of recognised private schools, private colleges and private universities in the Union territory of Chandigarh in pursuance of the directions of the Hon'ble Supreme Court of India in TMA Pai Foundation and others versus State of Karnataka, 2002(8)SC(481) vide order dated 31st October, 2002 read with Chandigarh Administration, Education Department notification dated the 20th May, 2013."The Punjab Privately Managed Recognised Schools Employees (Security of Service) Amendment Act, 2013(Punjab Act No.48 of 2013)In sub-section (1) of section 1 of the Punjab Privately Managed Recognised Schools Employees (Security of Service) Amendment Act, 2013 (Punjab Act No. 48 of 2013), after the words, "the Punjab Privately Managed Recognised Schools Employees (Security of Service) Amendment Act, 2013", the words "as extended to the Union territory of Chandigarh" shall be inserted.Annexure-IThe Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979(Punjab Act No.18 of 1979)[Received the assent of the Governor of Punjab on the 12th November, 1979 and was first published for general information in the Punjab Government Gazette (Extraordinary) Legislative Supplement, dated the 16th November, 1979]An act to provide for security of service to employees of privately managed recognized schools in the State of Punjab and for matters connected therewith and incidental thereto.Be it enacted by the Legislature of the State of Punjab in the Thirtieth Year of the Republic of India as follows:-
