Rajasthan act 045 of 1956 : The Rajasthan Gazette (Rajpatra) Act, 1956

Department
  • Printing and Stationery Department
Ministry
  • Ministry of Andaman and Nicobar Administration
Section section 1.hort title and extent.

(1)This Act may be called the Rajasthan Gazette (Rajpatra) Act, 1956. (D)It extends to the whole of the State of Rajasthan.


Year Description Hindi Description Files(Eng) Files(Hindi)
13-03-2019 regarding Electric gazette
Section Section 2-.Interpretation.

(1) In this Act, unless the subject or context otherwise requires- (a) "appointed day "means the first day of November, 1956, and (b)"State” means the new State of Rajasthan as formed by section 10 of the States Re-organisation Act, 1956 (Central Act 37 of 1956). (2) The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall, as far as may be, apply mutatis mutandis to this Act.


Section Section 3-.Issue and publication of Official Gazette.

With effect from the appointed day there shall be issued and published, under the authority of the State Government, an Official Gazette of the State to be called the Rajasthan Gazette (Rajpatra).


Section Section 4-.Power to make rules and orders.

The State Government may make rules and orders for carrying out the purposes of this Act.


Section Section 5.Repeal and Savings.