jktLFkku jkt&i=jktLFkku jkt&i=jktLFkku jkt&i=jktLFkku jkt&i= fo’ks"kkadfo’ks"kkadfo’ks"kkadfo’ks"kkad
RAJASTHAN GAZETTE ExtraordinaryExtraordinaryExtraordinaryExtraordinary
lkf/kdk j izdk f’kr Published by Authority
pS = 4] l kseo kj ] 'kkd s 1935& ekpZ 25] 2013 Chaitra 4, Monday, Saka 1935–March 25, 2013
Hkkx 4 ¼d ½ j kt LFkku fo/kku eaM y d s vf/kfu ;eA
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, March 25, 2013
No. F. 2 (4) Vidhi/2/2013.–The following Act of the
Rajasthan State Legislature which received the assent of the
Governor on the 23 rd day of March, 2013 is hereby published for
general information:–
THE JAI NARAIN VYAS UNIVERSITY, JODHPUR
(AMENDMENT) ACT, 2013
(Act No. 4 of 2013)
[Received the assent of the Governor on the 23 rd day of
March, 2013]
An
Act
further to amend the Jai Narain Vyas University, Jodhpur
Act, 1962.
Be it enacted by the Rajasthan State Legislature in the
Sixty-fourth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be
called the Jai Narain Vyas University, Jodhpur (Amendment)
Act, 2013.
(2) It shall be deemed to have come into force on and from
16 th January, 2013.
7 1 ¼2 ½ j kt LFkku jkt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
2. Amendment of section 9, Rajasthan Act No. 17 of
1962.- In the existing section 9 of the Jai Narain Vyas University,
Jodhpur Act, 1962(Act No. 17 of 1962), hereinafter referred to as
the principal Act, after the clause 3 and before the clause 4, the
following new clause shall be inserted, namely:-
“3a. The Comptroller,”.
3. Amendment of section 11, Rajasthan Act No. 17 of
1962.- For the existing section 11 of the principal Act, the
following shall be substituted, namely:-
“11. Vice-Chancellor.- (1) The Vice-Chancellor
shall be a whole-time paid officer of the University and
shall be appointed by the Chancellor in consultation with
the State Government upon the recommendation of a
Selection Committee consisting of -
(a) one person nominated by the Syndicate not
connected with the University or any college
thereof;
(b) one person nominated by the Chairman,
University Grants Commission;
(c) one person nominated by the Chancellor; and
(d) one person nominated by the State Government,
and the Chancellor shall appoint one of these persons to be
the Chairman of the Committee.
(2) The term of the office of the Vice-Chancellor
shall be three years from the date on which he or she enters
upon his or her office or until he or she attains the age of
seventy years, whichever is earlier:
Provided that the same person shall be eligible for
reappointment for a second term.
(3) The Vice-Chancellor shall receive such pay and
allowances as may be determined by the State Government.
In addition to it, he or she shall be entitled to free furnished
residence maintained by the University and such other
perquisites as may be prescribed.
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 7 1 ¼3 ½
(4) When a permanent vacancy in the office of the
Vice-Chancellor occurs by reason of his or her death,
resignation, removal or the expiry of his or her term of
office, it shall be filled by the Chancellor in accordance
with sub-section (1), and for so long as it is not so filled,
stop-gap arrangement shall be made by him or her under
and in accordance with sub-section (5).
(5) When a temporary vacancy in the office of the
Vice-Chancellor occurs by reason of leave, suspension or
otherwise or when a stop-gap arrangement is necessary
under sub-section (4), the Registrar shall forthwith report
the matter to the Chancellor who shall make, on the advice
of the State Government, arrangement for the carrying on
of the function of the office of the Vice-Chancellor.
(6) The Vice-Chancellor may at any time relinquish
office by submitting, not less than sixty days in advance of
the date on which he or she wishes to be relieved, his or her
resignation to the Chancellor.
(7) Such resignation shall take effect from the date
determined by the Chancellor and conveyed to the Vice-
Chancellor.
(8) Where a person appointed as the Vice-
Chancellor was in employment before such appointment in
any other college, institution or University, he or she may
continue to contribute to the provident fund of which he or
she was a member in such employment and the University
shall contribute to the account of such person in that
provident fund.
(9) Where the Vice-Chancellor had been in his or
her previous employment, a member of any insurance or
pension scheme, the University shall make a necessary
contribution to such scheme.
(10) The Vice-Chancellor shall be entitled to
travelling and daily allowance at such rates as may be fixed
by the Board.
7 1 ¼4 ½ j kt LFkku jkt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
(11) The Vice-Chancellor shall be entitled to leave
as under:-
(a) leave on full pay at the rate of one day for every
eleven days of active service; and
(b) leave on half pay at the rate of twenty days for
each completed year of service:
Provided that leave on half pay may be
commuted as leave on full pay on production of
medical certificate.”.
4. Amendment of section 30, Rajasthan Act No. 17 of
1962.- For the existing section 30 of the principal Act, the
following shall be substituted, namely:-
“30. Accounts and audit.- (1) The annual accounts
and balance sheet of the University shall be prepared by the
Comptroller under the direction of the Vice-Chancellor and
all moneys accruing to or received by the University from
whatever source and all amount disbursed or paid shall be
entered in the accounts.
(2) The Comptroller shall, before such date as may be
prescribed by the Statutes, prepare the annual financial
estimates for the ensuing year.
(3) The annual accounts and the annual financial
estimates prepared by the Comptroller shall be placed before
the Syndicate for approval and the Syndicate may pass
resolution with reference thereto and communicate the same
to the Comptroller who shall take action in accordance
therewith.
(4) The annual accounts shall be audited in the
prescribed manner by such auditors as the State Government
may direct and the cost of such audit shall be a charge on the
University fund.
(5) The accounts when audited shall be printed and
copies thereof, together with the audit report, shall be
submitted by the Vice-Chancellor to the Syndicate which
shall forward them to the State Government with such
comments as may be deemed necessary.
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 7 1 ¼5 ½
(6) The University shall settle objections raised in the
audit and carry out such instructions as may be issued by the
State Government on the audit report.”.
5. Insertion of new sections, Rajasthan Act No. 17 of
1962.- After the existing section 30 and before the existing section
31 of the principal Act, the following new sections shall be
inserted, namely:-
“30-A. Control of the State Government.- Where
the State Government funds are involved, the University
shall abide by the terms and conditions attached to the
sanction of such funds which may inter alia include prior
permission of the State Government in respect of the
following, namely:-
(a) creation of the new posts of teachers, officers or
other employees;
(b) revision of the pay, allowances, post-retirement
benefits and other benefits to its teachers,
officers and other employees;
(c) grant of any additional or special pay, allowance
or other extra remuneration of any description
whatsoever, including ex-gratia payment or other
benefits having financial implications, to any of
its teachers, officers or other employees;
(d) diversion of any earmarked funds other than the
purpose for which it was received;
(e) transfer by sale, lease, mortgage or otherwise of
immovable property;
(f) incur expenditure on any development work
from the funds received from the State
Government for any purposes other than for
which the funds are received; and
(g) take any decision resulting in increased
financial liability, direct or indirect, for the
State Government.
Explanation.- The above conditions shall also
apply in respect of the posts created from any other fund,
7 1 ¼6 ½ j kt LFkku jkt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
which may, in the long term, be likely to cause financial
implications to the State Government.
30-B. Assumption of financial control by the
State Government as emergency measure.- (1) The State
Government shall have the right to cause an inquiry to be
made, by such person or persons as it may direct, and to
issue directions to the University, in respect of any matter
connected with the finances of the University, where State
Government funds are concerned.
(2) If the State Government is satisfied that owing
to mal-administration or financial mismanagement in the
University a situation has arisen whereby financial stability
of the University has become insecure, it may, by a
notification, declare that the finances of the University shall
be subject to the control of the State Government and shall
issue such other directions as it may deem fit for the
purpose and the same shall be binding on the University.”.
6. Repeal and savings.- (1) The Jai Narain Vyas
University, Jodhpur (Amendment) Ordinance, 2013 (Ordinance
No. 2 of 2013) is hereby repealed.
(2) Notwithstanding such repeal, all things done, actions
taken or orders made under the principal Act as amended by the
aforesaid Ordinance shall be deemed to have been done, taken or
made under the principal Act as amended by this Act.
�काश ग�ु ता, Principal Secretary to the Government.
fo f/k ¼ fo/kk;h iz k: i.k½ f oHkkxfo f/k ¼ fo/kk;h iz k: i.k½ f oHkkxfo f/k ¼ fo/kk;h iz k: i.k½ f oHkkxfo f/k ¼ fo/kk;h iz k: i.k½ f oHkkx
¼xq z i& 2 ½¼xq z i& 2 ½¼xq z i& 2 ½¼xq z i& 2 ½ vf/kl wpu k
t ;iq j ] t ;iq j ] t ;iq j ] t ;iq j ] ekpZ 2 5ekpZ 2 5ekpZ 2 5ekpZ 2 5 ] 20 13] 20 13] 20 13] 20 13 l a[;k il a[;k il a[;k il a[;k i ---- 2 ¼2 ¼2 ¼2 ¼ 4444 ½ fof/k @2@2 0 1½ fof/k @2@2 0 1½ fof/k @2@2 0 1½ fof/k @2@2 0 1 3333 ---- &&&& jkt LFkku j kt Hkk"kk vf/kfu ;e]
1 95 6 ¼1 95 6 d k vf/kfu ;e l a- 4 7 ½ d h /kkj k 4 ds ij Ur qd d s vuq lj .k esa
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 7 1 ¼7 ½
^^n h t ; u kj k;.k O;kl ;wfu ofl ZV h] t ks/kiq j ¼ves.M esUV ½ ,DV ] 2 013 ¼,DV ua- 4 vkWQ 20 13 ½* * d k fgUn h vu q okn l oZl k/kkj .k d h lwpu kFkZ ,r n~ } kj k izd kf’kr fd ;k tkr k gS % &
(�ा�धकृत ह� द� अनवुाद)
जय नारायण � यास �व� व�व�यालय, जोधपरु (सशंोधन) अ�ध#नयम,
(2013 का अ�ध#नयम स)ं यांक 4)
[रा यपाल महोदया क� अनमु�त �दनाकं 23 माच�, 2013 को �ा� त हुई]
जय नारायण % यास 'व) व'व*यालय, जोधपरु अ,ध�नयम, 1962
को और सशंो,धत करने के 1लए अ,ध�नयम।
भारत गणरा य के च5सठव7 वष� म7 राज9थान रा य 'वधान-
म<डल �न>न1ल?खत अ,ध�नयम बनाता हैः-
1. स,ं-.त नाम और �ारंभ.- (1) इस अ,ध�नयम का नाम जय
नारायण % यास 'व) व'व*यालय, जोधपरु (सशंोधन) अ ,ध�नयम, 2013 है।
(2) यह 16 जनवरG, 2013 को और से �वIृत हुआ समझा
जायेगा।
2. 1962 के राज5 थान अ�ध#नयम स.ं17 क8 धारा 9 का
सशंोधन.- जय नारायण % यास 'व) व'व*यालय, जोधपरु अ,ध�नयम,
1962 (1962 का अ,ध�नयम स.ं17), िजसे इसम7 आगे मलू अ,ध�नयम
कहा गया है, क� धारा 9 के 'व*यमान ख< ड 3 के प) चात ्और ख< ड 4
के पवू� �न> न1ल?खत नया ख< ड अR त:9 था'पत Tकया जायेगा, अथा�त:्-
''3-क. �नयVंक,''।
3. 1962 के राज5 थान अ�ध#नयम स.ं17 क8 धारा 11 का
सशंोधन.- मलू अ,ध�नयम क� धारा 11 के 9 थान पर �न> न1ल?खत
��त9 था'पत Tकया जायेगा, अथा�त:्-
''11. कुलप#त.- (1) कुलप�त 'व) व'व*यालय का पणू�का1लक
वतै�नक अ,धकारG होगा और �न>न1ल?खत सद9यW से 1मलकर बनी
चयन स1म�त क� 1सफाZरश पर, रा य सरकार के परामश� से,
कुला,धप�त *वारा �नय[ुत Tकया जायेगा-
7 1 ¼8 ½ j kt LFkku jkt & i=] ekpZ 25 ] 201 3 Hkkx 4 ¼d ½
(क) बोड� *वारा नाम�नद\1शत एक %यि[त, जो 'व) व'व*यालय
या उसके Tकसी महा'व*यालय से सबं,ंधत न हो;
(ख) 'व) व'व*यालय अनदुान आयोग के अ_य` *वारा
नाम�नद\1शत एक %यि[त;
(ग) कुला,धप�त *वारा नाम�नद\1शत एक % यि[त; और
(घ) रा य सरकार *वारा नाम�नद\1शत एक %यि[त,
और कुला,धप�त इनम7 से Tकसी एक %यि[त को स1म�त का अ_य`
�नय[ुत करेगा।
(2) कुलप�त क� पदाव,ध उस तारGख से, िजसको वह अपना पद
bहण करता/करती है, तीन वष� या सIतर वष� क� आय ु�ा�त कर लेने
तक, इनम7 से जो भी पहले हो, होगी:
परRत ुवहG %यि[त दसूरG अव,ध के 1लए पनु�न�यिु[त का पाV
होगा/होगी।
(3) कुलप�त, ऐसा वेतन और भIत े�ा�त करेगा/करेगी जो रा य
सरकार *वारा अवधाZरत Tकये जाय7। इसके अ�तZर[त, वह
'व) व'व*यालय *वारा सधंाZरत �न:शeुक ससुि जत �नवास और ऐसी
अRय पZरलिfधयW का/क� हकदार होगा/होगी जो 'व�हत क� जाय7।
(4) जब कुलप�त के पद क� कोई 9थायी Zरि[त उसक� मIृय,ु
IयागपV, हटाये जाने या उसक� पदाव,ध समा�त हो जाने के कारण हो
जाये तो वह कुला,धप�त *वारा, उप-धारा (1) के अनसुार भरG जायेगी
और जब तक वह इस �कार नहGं भरG जाती है तब तक उसके *वारा,
उप-धारा (5) के अधीन और अनसुार कामचलाऊ %यव9था क� जायेगी।
(5) जब कुलप�त के पद क� कोई अ9थायी Zरि[त उसक� छुkी,
�नलबंन के कारण या अRयथा हो जाये, या जब उप-धारा (4) के अधीन
कोई कामचलाऊ %यव9था आव)यक हो तब कुल-स,चव मामले क� Zरपोट�
तरंुत कुला,धप�त को करेगा जो, रा य सरकार क� सलाह से, कुलप�त के
पद के कृIयW के �नव�हन के 1लए %यव9था करेगा ।
(6) कुलप�त अपने पद का Iयाग, Tकसी भी समय अपना
IयागपV ऐसी तारGख से, िजसको वह पदभार से म[ुत होने का/क�
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 7 1 ¼9 ½
इlछुक हो, कम से कम साठ �दवस पवू� कुला,धप�त को �9ततु करके,
कर सकेगा/सकेगी।
(7) ऐसा IयागपV ऐसी तारGख से �भावी होगा जो कुला,धप�त
*वारा अवधाZरत क� जाये और िजसक� सचूना कुलप�त को दG जाये ।
(8) जहां, कुलप�त के nप म7 �नय[ु त कोई % यि[ त, ऐसी
�नयिु[ त के पवू� Tकसी भी अR य महा'व*यालय, स9ं था या
'व) व'व*यालय म7 �नयोिजत था/थी, वहां वह उस भ'वo य �न,ध म7
अशंदान करना जारG रख सकेगा/सकेगी िजसका वह ऐसे �नयोजन म7
सद9 य था/थी और 'व) व'व*यालय उस भ'वo य �न,ध म7 ऐसे % यि[ त के
लेखे म7 अशंदान करेगा।
(9) जहां कुलप�त, उसके पवू�वतp �नयोजन म7, Tकसी बीमा या
प7शन 9 क�म का सद9 य रहा हो/रहG हो, वहां 'व) व'व*यालय ऐसी 9 क�म
म7 आव) यक अशंदान करेगा।
(10) कुलप�त, ऐसी दरW पर जैसीTक बोड� *वारा �नयत क� जाय7,
याVा और दै�नक भIत ेका हकदार होगा।
(11) कुलप�त, �न> नानसुार छु�kयW का हकदार होगा:-
(क) �I येक q यारह �दवस क� वा9 त'वक सेवा के 1लए एक
�दवस क� दर से पणू� वेतन पर छु kी;
(ख) सेवा के �I येक पणू� वष� के 1लए बीस �दवस क� दर
से अध�वतै�नक छुkी:
परन ् त ु,चTकI सा �माणपV �9 ततु करने पर अध�वतै�नक
छुkी को पणू� वतै�नक छुkी म7 nपाR तZरत Tकया जा
सकेगा।''।
4. 1962 के राज5 थान अ�ध#नयम स.ं17 क8 धारा 30 का
सशंोधन.- मलू अ,ध�नयम क� 'व*यमान धारा 30 के 9 थान पर
�न> न1ल?खत ��त9 था'पत Tकया जायेगा, अथा�त:्-
''30. लेखे और सपंर�-ा.- (1) 'व) व'व*यालय के वा'ष�क लेख े
और तलुनपV, कुलप�त के �नदेश के अधीन, �नयVंक *वारा तयैार Tकये
जाय7गे और Tकसी भी rोत से 'व) व'व*यालय को �ोsतू होने वालG या
उसके *वारा �ा�त सम9त धनरा1शयां और स'ंवतZरत या सदंIत सम9त
रकमW क� �'विoट लेखाओं म7 क� जायेगी।
7 1 ¼1 0 ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 Hk kx 4 ¼d ½
(2) �नयVंक, ऐसी तारGख से पवू� जो पZर�नयमW *वारा 'व�हत क�
जाये, आगामी वष� के 1लए वा'ष�क 'वIतीय �ा[कलन तयैार करेगा।
(3) �नयVंक *वारा तयैार Tकये गये वा'ष�क लेखे और वा'ष�क
'वIतीय �ा[कलन 'वIत स1म�त क� �ट�प?णयW के साथ 1सडंीकेट के
सम` अनमुोदन के 1लए रख े जाय7गे और 1सडंीकेट इसके सदंभ� म7
सकंeप पाZरत कर सकेगी और इसे �नयVंक को ससं,ूचत कर सकेगी जो
तदनसुार कार�वाई करेगा।
(4) वा'ष�क लेखाओं क� सपंरG`ा 'व�हत रG�त से ऐसे सपंरG`कW
*वारा क� जायेगी िजनका रा य सरकार �नदेश दे और ऐसी सपंरG`ा का
%यय 'व) व'व*यालय �न,ध पर �भार होगा।
(5) सपंरGu`त होने पर लेखे म�ुvत Tकये जाय7गे और उनक�
��तया,ं सपंरG`ा Zरपोट� स�हत, कुलप�त *वारा 1सडंीकेट को �9ततु क�
जाय7गी जो उRह7 ऐसी �ट�प?णयW स�हत, जो आव)यक समझी जाय7, रा य
सरकार को अbे'षत करेगी ।
(6) 'व) व'व*यालय, सपंरG`ा म7 Tकये गये आ`ेपW का समाधान
करेगा और ऐसे अनदेुशW को काया�िRवत करेगा जो सपंरG`ा Zरपोट� पर
रा य सरकार *वारा जारG Tकये जाय7।''।
5. 1962 के राज5 थान अ�ध#नयम स.ं17 म< नयी धाराओ ं का
अ� त:5 थापन.- मलू अ,ध�नयम क� 'व*यमान धारा 30 के प) चात ्और
'व*यमान धारा 31 के पवू� �न> न1ल?खत नयी धाराएं अR त:9 था'पत क�
जाय7गी, अथा�त:्-
''30-क. रा@य सरकार का #नयAंण.- जहां रा य सरकार क�
�न,धयां अRतव�1लत हw, वहां 'व) व'व*यालय ऐसी �न,धयW क� मजंूरG से
सबंx �नबधंनW और शतy का पालन करेगा िजनम7, अRय बातW के साथ-
साथ, �न>न1ल?खत के सबंधं म7 रा य सरकार क� पवू� अनzुा भी
सि>म1लत है, अथा�त:्-
(क) अ_यापकW, अ,धकाZरयW या अRय कम�चाZरयW के नये पदW
का सजृन;
(ख) अपने अ_यापकW, अ,धकाZरयW और अRय कम�चाZरयW को
वेतन, भIतW, सेवा�नविृIत-प) चात ् के फायदW और अRय
फायदW का पनुरG`ण;
Hkkx 4 ¼d ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 7 1 ¼1 1 ½
(ग) अपने अ_यापकW, अ,धकाZरयW या अRय कम�चाZरयW म7 से
Tकसी को Tकसी अ�तZर[त/'वशषे वेतन, भIत ेया Tकसी भी
�कार का अRय अ�तZर[त पाZर{1मक, िजसम7 'वIतीय
'वव`ाएं रखने वाला अनbुहपवू�क सदंाय या अRय फायदे
सि>म1लत हw, क� मजंूरG;
(घ) Tकसी भी �नि) चत �न,ध का ऐसे �योजन, िजसके 1लए वह
�ा�त क� गयी थी, से 1भRन �योजन के 1लए अपयोजन;
(ङ) 9थावर स>पिIत का 'व}य, पkे, बधंक *वारा या अRयथा
अRतरण;
(च) रा य सरकार से �ा�त �न,धयW से, ऐसे �योजनW, िजनके
1लए �न,धयां �ा�त क� गयी हw, से 1भRन �योजनW के 1लए
Tकसी भी 'वकास काय� पर %यय उपगत करना; और
(छ) ऐसा कोई भी 'व�न) चय करना िजसके पZरणाम9वnप
रा य सरकार के 1लए �Iय` या अ�Iय` 'वIतीय दा�यIव
बढ़ जाये।
5पBट�करण.- पवू[त शत Tकसी भी अRय �न,ध से सिृजत ऐसे
पदW के सबंधं म7 भी लाग ूहWगी िजनसे रा य सरकार पर दGघ�काल म7
'वIतीय 'वव`ाएं होने क� सभंावना है।
30-ख. आपात उपाय के Fप म< रा@य सरकार �वारा �वGतीय
#नयAंण क8 धारणा.- (1) रा य सरकार को, 'व) व'व*यालय के 'वIत से
सबं,ंधत ऐसे Tकसी भी मामले म7, जहां रा य सरकार क� �न,धयW का
सबंधं हो, ऐसे % यि[ त या % यि[ तयW *वारा, जैसाTक वह �नदेश दे, जाचं
करवाने और 'व) व'व*यालय को �नदेश जारG करने का अ,धकार होगा।
(2) य�द रा य सरकार का यह समाधान हो जाता है Tक
'व) व'व*यालय म7 कु�शासन या 'वIतीय कु�बधं के कारण ऐसी ि9थ�त
उI पR न हो गयी है िजससे 'वश ् व'व*यालय क� 'वIतीय ि9थरता
असरुu`त हो गयी है तो वह, अ,धसचूना *वारा, यह घोषणा कर सकेगी
Tक 'व) व'व*यालय का 'वIत रा य सरकार के �नयVंणाधीन होगा और
ऐसे अRय �नदेश जारG करेगी जो वह उ[त �योजन के 1लए ठक समझ े
और वे 'व) व'व*यालय पर आबxकर हWगे।''।
7 1 ¼1 2 ½ j kt LFkku j kt& i=] ekpZ 25 ] 20 13 Hk kx 4 ¼d ½
6. #नरसन और �याविृGतयां.- (1) जय नारायण % यास
'व) व'व*यालय, जोधपरु (सशंोधन) अ_ यादेश, 2013 (2013 का
अ_यादेश स.ं2) इसके *वारा �नर1सत Tकया जाता है।
(2) ऐसे �नरसन के होत े हुए भी, उ[त अ_यादेश *वारा यथा
सशंो,धत मलू अ,ध�नयम के अधीन क� गयी सम9त बात7, कार�वाइयां या
Tकये गये आदेश इस अ,ध�नयम *वारा यथा सशंो,धत मलू अ,ध�नयम
के अधीन Tकये गये समझे जाय7गे।
�काश ग�ु ता,
�मखु शासन स�चव। ________
1111 2222 j kT ; d sUn z h; eq nz .kky;] t;iq j Aj kT ; d sUn z h; eq nz .kky;] t;iq j Aj kT ; d sUn z h; eq nz .kky;] t;iq j Aj kT ; d sUn z h; eq nz .kky;] t;iq j A