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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in Rajasthan Public Trust Act, 1959

(1)The board shall -
(a)forward its views to the State Government regarding the performance by the Commissioner of his functions under this Act,
(b)draw the attention of the State Government towards the difficulties experienced in the working of this Act and the Rules made thereunder and suggest amendments thereto,
(c)consider such matters as may be referred to the board by the State Government, and
(d)perform such other functions as may be prescribed.