Destruction of Records (Public Debt Office) (Rajasthan) Rules, 1981

Destruction of Records (Public Debt Office) (Rajasthan) Rules, 1981 1. Short title and commencement. 2. Application of the Destruction of Records (Public Debt Office) Rules, 1959.

The Destruction of Records (Public Debt Office) (Rajasthan) Rules, 1981

Published vide Notification Rajasthan Gazette, Part 4-C, dated 21-1-1982, page 412

RJ851

In exercise of the powers conferred by sub-clause (i) of clause (c) of sub-section (2) of section 3 of the Destruction of Records Act, 1917 (5 of 1917), read with Order No. S.O. 37, dated 23rd May, 1969 issued by the Government of Rajasthan I, the undersigned, with the previous approval of the said State Government hereby makes the following rules, namely: -

1. Short title and commencement.- (1) These rules may be called the Destruction of Records (Public Debt. Office) Rajasthan Rules, 1981.

(2) They shall come into force at once.

2. Application of the Destruction of Records (Public Debt Office) Rules, 1959.- The provisions of the Destructions of Records (Public Debt Office) Rules, 1959 as in force for the time being shall apply, so far as may be, for the disposal, by destruction or otherwise, of the documents in the possession or custody of any Public Debt Office of the Reserve Bank of India relating to, or in connection with the public debt of the Government of Rajasthan, subject to the modification that for the words "the Central Government" occurring in the said rules, the words "the Government of Rajasthan" shall be substituted.