Rajasthan Indian Medicine Board Order, 1960 1. Short title and commencement. 2. Definitions. 3. Exclusion of Sironj area from the operation of the Board. 4. Adaptation of the Act.
The Rajasthan Indian Medicine Board Order, 1960
Published vide Notification Gazette of India, Extraordinary, 1960, Part 2, Section 3(i), p. 285(w.e.f. 10th August, 1960).
RJ979
G.S.R 920, dated 3rd August, 1960. - In exercise of the powers conferred by sub-section (1) of Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), the Central Government, after consulting the Governments of the States of Rajasthan and Madhya Pradesh approves with certain modifications, the scheme forwarded by the Government of Rajasthan, relating to the reconstitution and reorganisation of the Board of Indian Medicine, Rajasthan, a Corporation established under the Rajasthan Indian Medicine Act, 1953 (Rajasthan Act 5 of 1953) and now functioning in parts of the State of Madhya Pradesh and Rajasthan and for the purpose of giving effect to the scheme so approved, the Central Government hereby makes the following Order, namely:-
- Short title and commencement.- (i) This Order may be called the Rajasthan Indian Medicine Board Order, 1960;
(ii) It shall come into force on the 10th day of August, 1960.
- Definitions.- In this Order, unless the context otherwise requires,-
(a) 'Act' means the Rajasthan Indian Medicine Act, 1953 (Rajasthan Act 5 of 1953);
(b) 'appointed day' means the date of commencement of this Order;
(c) 'Board' means the Board of Indian Medicine, Rajasthan, established under the Act;
(d) "Sironj area" means the territories specified in Clause (c) of sub-section (1) of Section 9 of the States Reorganisation Act, 1956 (37 of 1956).
- Exclusion of Sironj area from the operation of the Board.- As from the appointed day the Board shall cease to function and operate in the Sironj area.
- Adaptation of the Act.- As from the appointed day, tine Act shall, until altered, repealed or amended by the competent Legislature of the State, have effect subject to the modification indicated below :-
Section 1. - After sub-section (3), the following sub-section shall be inserted, namely:-
"(4) As from 10th August, 1960 it shall cease to have effect in the territories which, immediately before the 1st November, 1956, were comprised in Sironj sub-division of Kotah district in the State of Rajasthan.".
