Section 23(2) in The Punjab Right to Service Act, 2011
(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance, referred to in sub-section (1), shall be deemed to have been done or taken under this Act.The Schedule[See Section 15(3)]Form of Oath or Affirmation to be Made by the Chief Commissioner/commissioner"I, ..................having been appointed Chief Commissioner/Commissioner swear in the name of God that I will Power to remove difficulties. Repeal and saving bear true solemnly affirm faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India, that I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection orand that I will uphold the Constitution of India and the laws made thereunder."Gobinder Singh,Secretary to Government of Punjab,Department of Legal and Legislative Affairs.Annexure-IIPunjab Government Gazette (Extraordinary), May 06, 2014Part-I Government of PunjabDepartment of Legal and Legislative Affairs, PunjabNotificationThe 6th May, 2014No.10-Leg./2014. - The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 23rd Day of April, 2014, is hereby published for general information:-The Punjab Right to Service (Amendment) Act, 2014(Punjab Act No. 10 of 2014)An Act further to amend the Punjab Right to Service Act, 2011.Be it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India as follows: -
