I
.
\t.Jltrlr;J (f.!rqT
,- .'R0r.siqr^ stfq,rtr n'Jt fi!t
.' ?rrR+r _., ..-_J.._.je, l irtrr, n1; 1oI I '...Irrhn g, t'hw.r,t ii, Sok,t
, "o,,,o*?.o,il$iil.l:t(ll111;g r,, il,csu,,u
re<1ui1g5;- Ie.s. uqlcss UrcI
"u' ffi:ii|iildt lH,,' l: itT::lt ii: ::r,:*i,_, i11,;,.
t I
I
*;-*-- ..t.
(b) ."Cousl.itulion,, nrcans U," po,ii,r.initiu,, ot t,,,liu;
"] t'1"r,.-{
:',:;,','i"',i'::,:!li, ;l#Ji!: *ll-ri:y," c,. r' i r I,r_aet].'i. of PatI D ;iii;;'i'T.litrr'srrince c'I pai.-Uons[l[rrliorrr :-- e"v ^.rLrr ;:ctteclUle to ilrci.
t,
I r: :l
;i ,' -'tt , I
. .;-t". .ltN ..:;;ir:l,i'Jl Ii'\..1\ '' '":',111:f WtltBAL ALEA: . 'r.';il ,1.)"f r;\\t JtiBzll .
., r., i ', .,\{\l;= j/
"r:t);-,,.ii,Ytt..il]: -1""1
' .. . - ^'ol"r,
seplcnrlrer 2.4,'l.t)81. ;
,:f,,f ir|=Tl;.Lii:li:l',i:r..;'j.TLi',ff l*llTti j.1i f. iiltort r;rr- .-..., .,
iti'4,i,#riif 'f ii:t,i,""';,'i's,ff l:i",im[ll"_1j*t""t;].7 o., r,r i
",llll,Iri.fn:'ilj1*lii::,,S:?J,ii:" oir urc <r a tc o r r.r r 0 i r.
71 '( . awhl'ujfi tm'i: '13 U ’-i‘\ ‘ " ‘ \.,;‘;1\\.Tmz3/1L AREA J aipu- Hie FM Cuvernox of R 1mm,e_l_y:- . 1. Shortticlrz :muy be "called ".the 1’. ‘Rules.;l;980.‘~ e . ii "(iii They shall publication in' the 11:13 2. ' Interprc‘itut ! context olhe (:1). ."Assembly’ tive Asscmb Cpnslflulim); (b) -"Conslilu:Lion" me (C) f'Councii” . m I G. S. R. 64.-I!‘. tlx Schedule ._-'.0 ‘ Lh' zljnsihhn 'h‘m'g l .1 _ . m .;_~ _; _ 1 I ...-1- ':' ; .1" 97' i ' .:x -' 'N‘ NE . I A Regd. 'Notl RJ. 2539 :- ‘ Rafa-a m 1}qu mm;x DEVELOR \ NOTIFICATION . =, September 24,1981; DlU‘SU‘l by gnzgkez; Um 1' mid ifon’mtqiiécév‘llezlhlhf aiaslhan ; Ifrib come into Iu‘rce' oh Uic dulé of their nsthan Gazegle. ionz—(l), In these Jru‘lé rwlse xl‘equircfsz— meanslhe Rajaslhnh ,y formed i'l ac .‘ RAJAST‘IIIA' ' ' : >Exttégm'i/mr‘y ‘ am 13.43 uh “my?! firm! I - n-ZENCJ'.‘ “napam'lsgislvm nce of paragraph '1 '130'nstilulion ‘0! es iAtlQisux-y Ca: 1 in pursuance of p111' Fifth St] N GAiéhE “Winn-.1; :zm‘uh‘, I of Part I; of ' Judia. the ullowimi rules, (i) Thiese rules es Advisory Council . 5. unless the State Leuisla- 3, .1 COl‘dance xvi”! the ans the 3Co'fi.‘v.l.il.u1iun-ofIndia: .means the Trib ~Ior Rajaslhan csLablishcc graph 4, of- Purl B‘ol the Constitution: " mil (l‘ led'ule' lo the .n u... “ml—-4.
._ _ . . . .I;S‘-Suclrl“a " ‘ ed by; the President India ito be-S_1‘1eus Ankle. “graph (1)-£ of pat-115111111111 1:16 ut,P Scl1edule.to the C ciimmu'nitl _. xse Iatloh if“ " 'bes) Order In clause (1101 _l Constitution (2) . Unless the context othe1wim: requires the-1110 Visions of the Genmél Cl;1_uses.-’\ct. 1397 7'~(Centml Act 1897) shall apply for the .. . > llllLlDleLlllull’ these rules to the ex. ‘ _ ' of a Centnal ct. ' - 'Composltion of the (I) Th'cC Council established for contml of Scl hedulvd A1019 in l T11! :es shal ll consist oi cixgl 1tee11 uti1e1' 111e111bcr:.; x .11j.13'¢luu1._:1_n'(_l 1i1ln1m -Vir_'1 * nan and member at th- Deputy Minister T1ibal. A111; {.Déve lopment Dep‘arhncnt: Hill the the Ex-ol‘ficio V 11d' 111eml1e1' of the Council. 1111 the .thc Vlce-Clnlrman shall preside o 7: . .othei 111'em'oe1's ' be [he 10 1‘1" [1 p'rc.';e1‘1tz1ti.ves -uf:- 1th 1 es 111 the Assembly to b State Govern: 1: 110111j1zaled=byr If neat. . . _('I) Outut tl_1_e_1_o|11.1i1_1i11..'z foul I niembcré (1E member—shall be 11' WG‘iEEi‘li (I who 11 Schcd du~ aiming three . hom one film III ai::(_ oi the Council.
_t, 4: ,d, , ,/ fl .,/ fi,/ ,.i tl IJ
H
;l
il i'- :
Ilt:t' I
;
I
t. , I I t. t,t ',.. t-' l. ' i:, /E; f.::{{ |i ';. ii! | ' 'r'.ri
iiliil:*#tr,l"[;{,';;,r.:a:l;;i;*i1 l1:",'ri ri;.,; ?,r.,,r- i, il t r(!rl I I,-i.-;-: i.r.gsQ i:d;;n cc. ..,;', il.- -"'"-" tt,'. : Ji; ;i; r;;ixffi :h j I.11.>.1,'
il'',:i :"-jlli:#xr[ ?"::::li-i :=*lHji+*!ffifi:iiliffi
c'c'!''.r j
.* . Govn;'1i,i.;;;i:iili! cl;,s.s 1' ;;'i'"Ji;q', '',fij:i,iiil t, (D) Ojfi<:ial l\,lernlrc : f ,or r,,i""
"iilii?:i;-;'l,Jll,'j;,ii,ve ,.,,r(d ily lis 'trt..s i
t*f;i.1J,l:rffil',ffi;ilil{l*r-,,i*,1 r-
,.,,,,.,'.J'itiJ.t!)i";i,j"j;,:.1i: *",,.u -,,.,,i,r-.j;il.,;.; f' ."5;tl*fffiffi*i#;l*ilffi i
]*1" *-,,", nr:^{r r, rssr
: l_
: 2r r
| :: ' Y.tll ,' . r ' l, ;t f ,,I \
; nltl { lrll|',
'li a. t, ll:*= #i,i""#tr*1.,1j,, :1.10,i, "i ;c" :" "iil,i "Ttl" " co-llT i i "lt r, r," " " "'Jri, *""J ut;l "l:lt':Il:.wsuncll:ETliD:)' tlle .Sr" r,State
I !
i I
I
#'r, \
.\, L
I
I I
|' !t'. L'.;.' :: rt f., .:.i ,, , ,r r,$;,1i .,.
!t.
[I = I \ ,. _.__~. / /* ; f ‘ \\' . .1--“‘f~ . .‘. ‘ ' '4." fibpolntmén’t o)" memb'ers of the Council slipll Government “‘ ~.'---:" '" . 5 g..x..~4..‘:."—"_".'L_ K _ __._-........._ .34 ml le'e nnp~n min] I?" .iI-J K4 .(‘rm oanN} n" , mnn'nl inqamcitv. snfliclo: ‘ H: in the imil ' such ronmvn’l. g (2) Anv v )‘zile (1):]! (:nvr‘rnnip i’nnml"r‘~r 3v his ' ' ilPillllt‘.’ 0 all be llllod‘ in :m r M in agco i ‘(ni rw 'nT ' "_-.Imuiil'i'l'xm li'f hi." _ .- um. [ti Illenll)m‘.\'.~—(ll Nu ‘ Illl'|_l')i\"‘l‘ nff F“ ”1'9 Council sliall b r-nlillccl'ln wel."any/{piliunjr-i'nlint-1 far my in respect anny‘wd‘rff iltme bfhini a'ssu‘él: mémber. '1 ' "' . ' : V . . ,i ' " | (7.) Th'e lhembcrs of'lhe Council shallfim cnliliml Ll" rmjtrivc 'I'/\ 81. DA as: follm ':::—— , l . , i ' ' . ~ . , ' : ”.1 (A) le Ofliriul [iii-ruln-rx.—~_{'il l\’l:-ml'wr::_ “3‘1": :n'o '-'- also membgrn of UK: Assembly Sililun'fl‘ nnliflml [0 receive TA :mEI DA zit lhe..~nlcs moscrilmcflby-Hic ovei-mnent of anasihnnlfnr MLA'S: ‘ -' . , .. _. (ii) Olh'm‘mer nbnrs slinll he J'Jivnn 'l‘/\"_& DA m: ”(‘1 Miles :mulicnbin 19 Ohms g' ul'limqqf Uil' Slnlu _. Gnvr‘rnmont nhi‘lz' ‘ _, ' . - ,_ _: I , (B) Official Members filmll he unvm‘nurlf by “I? rules . 0'1" gates applicable [0 them: ‘ 2 _. ' ; a i - » . g ; ‘ ; V . i i ' l 3 I ' = l l ' '
! t.! i
:, l! "' : I'lf.-;-. t'qijq:r rrq'ca, mi{.' ,, ,r'
i , roJ'.'C,,..^_ .trl n i: ' I 'iirti!tlDstart"l-1.,:,
.$il*{i- .i
_ i:::cli,'#,1'14rY""",",1-1r*rt.t,,-.t>c''i;l$ffiCd '' j-,.,Uti';;"s;;*iii"li':'',tillll"lliliil,\"T
#ffii*t**i,ffi#trffi.;; 'i
if:rl?,"jiii:[lill.1]lji:r;,ll^,,,.:,,isL.,,o,r ,,,l"ri;,,, ,,,,' ,"""'""" 4i.q i'r''(:rri,n.sacred if "i'i$"f ,rtt!or,,'. "t tiii,il,!i:;l::lii,'lr
[,rr,,irr,.,,.. i, .' : 1 1s, 1 d lu ;,;,,; :n: il li;iiiti,l,lli9,,iliil"l,l ii n:ill illi
' ~ ' 7 remm’ral of. -.. . w, preyaljnm arriving Sch? , :— 9 ' : :. . I -' {z‘mmnctixyl of busimexs (:11.(.'TCNL'~~H ' cet. ané in evenngunrler tum; ant?! place {i-: the? Cl ' - . a l'rurm‘di'uqranpuUnu's of U by the Ch ' ‘ 1-11:- Council 4 L! . s‘UChflncetmg' t ‘jpgapte'd 'thercafl. = Il : w " ‘ ~ 3- . . its Cl mrmun m‘ ' ~ I overnmcnl; [0‘ be se the Cnun ' . l . an :Khnurned n. _ vnnt o; a quorum at th}: oriulnnl ”gee I {It lczist ll ‘ dun: th
.i
\./ /.{'-l )
t.1 )/:
i ir. i: .li : ii
. il
I
I
\...; .. !
'I
fr
:' ^..^ ,.111..!"::".,'"oii,\, "1 thc pour,cir"il'-u [***.,, :y.:l b.y the C.halrrnarr ond ln f ls. absencd by, tlic.Vise_
_ullarrn)an . nnd .ln ttre aljscnce. oI!.bo . -- ----
ri"irrnoi, ii"rVice-Clrairrrnon by n rn<:rrrlrc, .t."t.J irf ii;'i;il;rj'ii:lt)resent ot. srrclr. n hectiirtt. :; i: -'-*,
j,.i
.(6) At] rnar[crs "oiiir,.,ri
.i,, lo, a;,",iiii,.r,itiu,.,, uor,rrol .r::seilng o! i,ir i;ourrcit ,siiaii be- .ie J:.iuti"i,i' ":.cordanre
_
):llll.ll:_.'lyj'.:rity. bf ro'.cs or tri.,r,rcnil.-'ii,,;i;.li;;;-'iii; ::l:]],iil"tl'"rIeseni at..stt(ih a t n ee.ti r rlt.a:r.tt vo'.irrn. Iil
"n*e ol
:jj::l::lI "r r.ritcs thc Clrnii:rrr:ru, yicc.ttu,iil,,r,,,i'oi'rtic ly:r:rlrir
).::il,i"l cvcr..such n rucclinl,, r,.; tftc c:rsc,,,,,y, t,",'itralt,!,,ir:c-a ,.,scco,ld or c sti g vor_c,
,r..,.^...-!11 il'hc Council rrriry rvith lirc alipr.oval oi ili" .Statc
i;ii;'1t"';31, .!11 '|:" Council rrriry rvith lirc alipr.o:
I{o. F. t..(25) r:Jil t'A.ntis-so.l lJy Oltlcr o[ ;tlrc .Govcruor,
n,r r drT, Sccrelcrll to ihe boucr.lrlrerrt.sF
)
'.1.r :-. -L
I
I i
I
lf '.,1Tl
"lj :;"r o"'i"11'-.11ffi,,r,ffi i r,.i A tr uis,r,,yCorllcil.tiyr.r,s. fl.si ",,,.
ri"irrrr'r,*r',;"ii..! ,'.'r' , "":': /\(rt"rs(!ry.
.,;.' ,.Xotilffiii'rtl:ilX,ltpry,^'l'.'.'.'^9,qt- qlll ucii']rr Latirrr rr.(lcr.' ruurlcr ihc ilrdij;6il ;f ii,;;"ili.::d
(o.rtnv': bccrr 'r'I.)rrc
.r tnkiri
1.. .11.: .; I.» " 1 ‘ ' ' "'!' .' E 1 . . * V' 1 :3 i _ . . . _ .. . 5;! :1. . . . 11m 4 (11);, ' ' 111-1111151114111, 11171111. 11151 :1 21:1 . (5) Every meeting 01- the Council s'iiali be presided over by the Chairman and in his abséncé by' tlie Vice- . “ J VicmChaix'nmn by 11 mm11bcr'el'éctcd_ 11')" line' '111pmb'érs “ present at; sixth :1 meeting. 1' (-6) All mpllers comlm' 11p'Io1- (lcle1 111i11zilion: befmc' ' ' ', >' I a :11 :eiing of me Council shall be (115:: deg] in n’ccorciance~ 'il|.1 lhc muj zriiy obvolcs 01 Hi". 1111c111bcr's includmg the Cl1aii~1na11v1xcsent at 5111-11 :1 111eeti1w'111dvoii1m. I1‘c case 01': cquz 11i_ty ol Vols '3 the CII:111.I11:111,Vicc C‘h :1i1.1111111 o1 ll1c-111vt111l121 :- presiding over such :1 muslin-v, 1". 1110 case may 1101 511111119111“: :1. _ 1 ' . 'sécond 01 casting vote. : " ’ ‘ ‘ 1 . - (7) 1111: C01' 11cil 1111(1y \vilh the approval ' ' ni the Stale . ' Gnve1'11111e11tl1a111e bve-laws' not_i11co11.is'lc11t with these ' 1L_1les_remll:1l 11;! the transaction of its business. : l 10.1(cpcal and 1111‘! ' 0. ~- '1‘ he .Rni' 1sll1: 111 T 1il1cs Advis‘111y Council Ruip5. 195.2 11.:1e 11 .(.by 11211831011: l . I Cllalrman 11nd in the absence of! boll} tlip:Cl1ni'r1:11a11 and ‘ 5 1 1 I? vided tha 1311;111:111I (lune 01 any- uuiinu 1:110:11 11111111 : . ‘ :2 the rules so 1cpcnl‘cd shall 1):: 1 lccmcd lo have been 111.1119 01' lakcu ' under the piovisions of those mics. - i 1 [No. F. 1 (2..)111) (MD/79-30.] ' Dy Older oi 1hc_Gu-7crno1, W: 11131, . Seer eturu to' the Cover mncnt. 1 _.__h_.
,)
t"t
I qFtr{grrr {rg-\:re I'AJAS"TrIAN GAZlj-l.TE ExtraordinaryRrqio
ds zs,rJp-qn, cnd rgsa-iiF 16. 2016 26, 1938-June 16. 2,u16
qr.r 4 (g sq_srs (t)
trcl sikFn a?r 3rq rrq-qrlWi ar{I qrq m Tn Flqrq unqqil, sq-frM 3rTlE oi lrffid ovd Eq qtq,.q oltff Bqqt
TRJBAL AREA DEYELOPMENT DEPARTMENT . NOTIFICATTO}L
Jaipur, June 15,2016 G.S.R 24 .-In exercise of the powers conferred by paragraph 4 of
part B of the Fifth Schedule of the Constitution of India the Govemor of Rajasthan hereby makes the following rules fiuther to amend the Rajasthan Tribes Advisory Council Rules, 1980, namely :-
l. Short title and commencement - (1) These rules may be called the Rajasthan Tribes Advisory Council (Amendment) Rules,2016.
(2) They shall come into force from the date of their publication in the Official Gazette.
2. Amendment of rule 3.- ln sub-rule (2) of rule 3 of the Rajasthan Tribes Advisory Councial Rules, 1980, for the exiting expression " The Minister of the Tribal Development Department of Govemment of Rajasthan shall be the Ex-officio Chairman and member of the Council. The State Minister/Deputy Minister, 'Tribal Area Development Department shall be the Ex-oihcio Vice-Chairman and member of the Council", the expression 'The Chief Minister of the State of Rajasthan shall be the Ex-officio Chaimran and member of the Council. The Minister incharge/State Minisrer, Tribal Area Development Department shall be the Ex-officio Vice Chairman and Member of the Council." Shall be substituted.
lNo. F.4 (2O (1a)TAC/TAD/ 20131 By Order of the Governor,
S.R. Meena.
Joint Secretary to the Government.
.tJ
Government Central Press, Jaipur.
ffi R*{rd
i Qlfiiw =1 2 G-i—TT'SI RAJASTHAN (GAZETTE i W Extraordinary mm rpufifufietffiy flutfion'tl— are mm, 3% 1938—651 16, 2016 Jyaistha 26, ‘Ifiumfa Sakg’1938—June I6, 2016 3m 4 (Ti) ‘Gtt—Tstve (1) mmmmm—Wmmmnfi (Hm m,m—eenmeammgq)mmew TRIBAL AREA DEVELOPMENT DEPARTMENT __ _ ____ __~. . NOTIFICAIIQN_ Jaipur, June 15, 2016 G.S.R. 24 .-ln exercise of the powers conferred by paragraph 4 of part B of the Fifih Schedule of the Constitution of India the Governor of Rajasthan hereby makes the following mles further to amend the Rajasthan Tribes Advisory Council Rules, 1980, namely :- 1. Short title and commencement.— (1) These rules may be called the Rajasthan Tribes Advisory Council (Amendment) Rules, 2016. (2) They shall come into force from the date of their publication in the Official Gazette. 2. Amendment of rule 3.— ln sub-rule (2) of mle 3 of the Rajasthan Tribes Advisory Councial Rules, 1980, for the exiting expression “ The Minister of the Tribal Development Department of Government of Rajasthan shall be the Ex-officio Chairman and member of the Council. The State Minister/Deputy Minister, 'Tribal Area . Development Department shall be the Ex-officio Vice-Chairman and member of the Council”, the expression “The Chief Minister of the State of Rajasthan shall be the Ex-officio Chaimian and member of the Council. The Minister incharge/State Minister, Tribal Area Development Department shall be the ‘Ex-offxcio Vice Chairman and Member of the Council.” Shall be substituted. [No..F.4 (25)(l4)TAC/I‘AD/ 2013] By Order of the Governor, S.R. Meena, Joint Secretary to the Government. 43 Government Central Press, Jaipur.