Rajasthan act 013 of 1960 : Rajasthan Non-Trading Companies Act, 1960

Section 1.Short title,extent commencement and application

(1) This Act may be called the Rajasthan non-Trading Companies Act, 1960.

(2) It extends to the whole of the State of Rajasthan.

(3) It shall come into force at once.

(4) It shall apply to a company as defined in section 2 of this Act.

Section 2.Definition of company

In this Act a company means a company formed and registered under this Act or an existing company formed and registered under any of the previous companies laws specified in clause (ii) of sub-section (1) of section 3 of the Companies Act, 1956 (Central Act 1 of 1956) and

(i) which is confined in the scope of its objects to the State of Rajasthan, and

(ii) which is a non-trading corporation within the meaning of entries 43 and 44 in List I of the Seventh Schedule to the Constitution of India.

Section 3.Application of Central Act I of 1956 to Companies to which this Act applies.

The provisions of the Companies Act, 1956 (Central Act 1 of 1956) shall, so far as may be, apply to the registration, incorporation, regulation and winding up of companies to which this Act applies:

Provided that—

(i) the powers conferred on the Central Government by those provisions shall be exercisable and may be exercised by the State Government;

(ii) the State Government shall be competent, by notification in the Official Gazette, to delegate all or any of such powers to any subordinate officer or authority specified in the notification;

(iii) the State Government shall have power by a like notification to relax, omit, add to or vary any provision of the aforesaid Central Act hereby made applicable to companies to which this Act applies; and

(iv) the powers, duties and functions of the Registrar under the said provisions shall be exercised, discharged and performed by such person as may be appointed by the State Government, by name or by virtue of office, to be the Registrar in relation to companies to which this Act applies.