Rajasthan Medical Council Order, 1960(?) 1. Short title and commencement. 2. Definitions. 3. Exclusion of Sironj area from the operation of the Board. 4. Adaptation and modifications in the Act.
The Rajasthan Medical Council Order, 1960
Published vide Notification Gazette of India, 1960, Part 2, Section 3(i), p. 1384.
RJ981
G.S.R 984, dated 27th 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 the scheme forwarded by the Government of Rajasthan relating to the reconstitution and reorganisation of the Rajasthan Medical Council, a Corporation constituted under the Rajasthan Medical Act, 1952 (Rajasthan Act 13 of 1952) and now functioning in parts of the States of Rajasthan and Madhya Pradesh, and for the purpose of giving effect to the said scheme so approved, the Central Government hereby makes the following Order, namely:-
- Short title and commencement.- (i) This Order may be called the Rajasthan Medical Council Order, 1960;
(ii) It shall come into force on 1st September, 1960.
- Definitions.- In this Order, unless the context otherwise requires,-
(a) "Act" means the Rajasthan Medical Council Act, 1952 (Rajasthan Act 13 of 1952);
(b) "Appointed day" means the date of commencement of this Order;
(c) "Council" means the Rajasthan Medical Council constituted 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 Council shall cease to operate in the Sironj area.
- Adaptation and modifications in the Act.- As from the appointed day, the Act shall, until altered, repealed or amended by the competent Legislature of the State, have effect subject to the modifications indicated below
Section 1. - After sub-section (3), the following sub-section shall be inserted, namely:-
"(4) As from 1st September, 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.".
