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