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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-IT)
NOTIFICATION Jaipur, September | , 2020
No. F. 2(15)Vidhi/2/2020.- In pursuance of Clause (3) of
Article 348 of the Constitution of India, the Governor is pleased to
authorise the publication in the Rajasthan Gazette of the following
translation in the English language of Rajasthan Bhikhariyon ya
Nirdhan Vyaktiyon ka Punarvas (Sanshodhan) Adhiniyam, 2020 (2020
Ka Adhiniyam Sankhyank 7/3) :-
(Authorised English Translation)
THE RAJASTHAN REHABILITATION OF BEGGARS OR
INDIGENTS (AMENDMENT) ACT, 2020
~ (Act No. )30f 2020)
(Received the assent of the Governor on the |7" day of September,
2020)
An
Act
to amend the Rajasthan Rehabilitation ofBeggars or Indigents Act,
2012.
Be it enacted by the Rajasthan State Legislature in the
Seyenty-first Yearof the Republicof India, as follows:-
1. Short title and commencement.- (1) This Act may be
called the Rajasthan Rehabilitation of Beggars or Indigents
(Amendment) Act, 2020.
(2) It shall come into force at once.
2. Amendment of section 35, Rajasthan Act No. 36 of
2012.- For the existing section 35 of the Rajasthan Rehabilitation
of Beggars or Indigents Act, 2012 (Act No. 36 of 2012), the
following shall be substituted, namely:-
"35, A Beggar who is mentally ill, how to be dealt
with.-Whete it appears to the Superintendent of Rehabilitatior
Home or a Rehabilitation Officer after getting due prima facie
or cursory medical examination done from a Governmen
Medical Officer that the beggar brought before him for
admission to the Rehabilitation Home is mentally unsound, he
may. instead of keeping such a person in the Rehabilitation
Home take appropriate steps for confining such persons tc
Psychiatric Hospital as per provisions of Mental Health Act
1987 (Central Act No. 14 of 1987).". :
DP E ay
Rate, pare rear, Principal Seevetasytethe hovt: