Rajasthan act 040 of 1957 : The RAJASTHAN STATUTORY RULES AND ORDERS (EXTENSION) ACT, 1957

Section 1.Short title

This Act may be called the Rajasthan Statutory Rules and Orders (Extension) Act, 1957.

Section 2.Definitions

In this Act, unless the subject or context otherwise requires,

(i) "State" means the State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956); and

(ii) "statutory" used with reference to a rule, regulation, notification, bye-law or order, means such rule, regulation, notification, bye-law or order made by a competent authority of the pre-reorganisation State of Rajasthan under any of the laws of the pre-reorganisation State of Rajasthan specified in the Schedule.

Section 3.General Clauses Act to apply

The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) shall, as far as may be, apply mutatis mutandis to this Act.

Section 4.Extension of statutory rules, etc

All statutory rules, regulations, notifications, byelaws and orders made by a competent authority under any of the laws of the pre-reorganisation State of Rajasthan specified in the Schedule shall extend and apply to the whole of the new State unless they shall have been previously so extended or applied and until they are duly modified or superseded.

Section 5.Construction of references

In the rules, regulations, notifications, bye-laws and orders referred to in section 4, any reference to a law which is not in force in any part of the State, shall, in relation to such part, be construed as a reference to the corresponding law, if any, in force in such part and, in the absence of any corresponding law, be deemed to be omitted.

Section 6.Rule of construction

For the purpose of facilitating the application of any rule, regulation, notification, bye law or order referred to in section 4, any court or other authority may construe the same with such alterations, not affecting the substance, as may be necessary or proper to adapt it to the matter before the court or other authority.

Section 7.Power to make rules, etc. not to be affected

Nothing contained in this Act shall affect the power of the State Government or of any officer or authority, exercisable under the enactments specified in the Schedule, to add to, omit, vary or rescind the rules, regulations, notifications, bye-laws and orders extended by section 4 to the whole of the new State.

Section 8.Power to remove difficulty

If any difficulty arises in giving effect, in any part of the new State, to the provisions of the rules, regulations, notifications, bye-laws and orders extended to the whole of the new State by section 4, the State Government may, by order notified in the official Gazette, make such provisions or give such directions as appear to it to be necessary or expedient for the removal of the difficulty.

Section 9.Supersession of previous rules, etc

Any rules, regulations, notifications, bye-laws and orders corresponding to those extended and applied by section 4, if in force in the Abu, Ajmer or Sunel areas, are hereby superseded and repealed:

Provided that anything done or any action taken under any such rule, regulation, notification, bye-law or order shall be deemed to have been done or taken under the corresponding provision of the rules, regulations, notifications, bye-laws and orders extended and applied to the whole of the new State by section 4 and shall continue to be in force accordingly unless and until superseded.

Section 10.Repeal

The Rajasthan Statutory Rules and Orders (Extension) Ordinance, 1957 (Rajasthan Ordinance 8 of 1957) is hereby repealed.