The Punjab Women and Children Development and Welfare Corporation (Repeal) Act, 2001
Punjab Act No. 3 of 2001
Pu727
Received the assent of the Governor of Punjab on the 17th April, 2001 and was published in the Punjab Gazette, (Extra.), Legislative Supplement, Part 1, dated April 19, 2001/Chaitra 29, 1923.
An Act to repeal the Punjab Women and Children Development and Welfare Corporation Act, 1979.
Be it enacted by the Legislature of the State of Punjab in the Fifty-second Year of the Republic of India as follows:
- Short title and commencement.- (1) This Act may be called the Punjab Women and Children Development and Welfare Corporation (Repeal) Act, 2001.
(2) It shall be deemed, to have come into force on and with effect from the 24th day of January, 2001.
| Object & Reasons6 |
| Statement of Objects and Reasons. - The Punjab Women and Children Development and Welfare Corporation (PUNWAC) was constituted in the year 1979, under the Punjab Women and Children Development and Welfare Corporation Act, 1979, to provide economic welfare to women and children in the State with specific objective of training the women in various skills to make them self- employable. Training programmes for women were conducted successfully from the year 1985 to 1991 and approximately 36,294 women/girls in the State were trained in various trades.
From the year 1991 onwards the Punjab Women and Children Development and Welfare Corporation started running into losses. In the year 1995 the restructuring of the Corporation was done and only 37 employees were retained. Due to recurring losses Government have decided to close down the Corporation. Published vide Punjab Government Gazetted (Extraordinary), dated 5th March, 2001 P. 235. |
- Repeal of Punjab Act 19 of 1979.- The Punjab Women and Children Development and Welfare Corporation Act, 1979 (Punjab Act 19 of 1979), is hereby repealed:
Provided that such repeal shall not affect:
(a) the previous operation of the Act as repealed or anything duly done or suffered thereunder; or
(b) any obligation or liability accrued or incurred under the Act so repealed; or
(c) any legal proceeding or remedy in respect of any obligation or liability as aforesaid, and any such legal proceeding or remedy may be continued or enforced, as if this Act had not been passed.
- Repeal.- The Punjab Women and Children Development and Welfare Corporation (Repeal) Ordinance, 2001 (Punjab Ordinance No. 1 of 2001) is hereby repealed.
