Section 32 in THE RAJASTHAN MADARSA BOARD ACT, 2020
32. वयािृक्ततयां.- कोई डदरसा जो सरकार क
े आदेश सां. प.16(1)प्रा.शश./2002 ददन राांक 27.1.2003द्िारा गदित राजस्थान र डदरसा बो व द्िारा रश्जस्ट्रीकृ त है और इस िधियन र।ड के प्रारांभ से िीक पूिव इस प्रकाररश्जस्ट्रीकृ त है इस िधियन र।ड के उपबांिों के िन रुसार रश्जस्ट्रीकृ त कक।ा ग।ा सडझा जा।ेगाविन रोद कु डार भारिान री,प्रमुख शासन सधचि।LAW (LEGISLATIVE DRAFTING) DEPARTMENT(GROUP-II)NOTIFICATIONJaipur, September 23, 2020No. F. 2(4)Vidhi/2/2020.- In pursuance of Clause (3) of Article 348 of theConstitution of India, the Governor is pleased to authorise the publication in the RajasthanGazette of the following translation in the English language of Rajasthan Madarsa BoardAdhiniyam, 2020 (2020 Ka Adhiniyam Sankhyank 24) :-(Authorised English Translation)THE RAJASTHAN MADARSA BOARD ACT, 2020(Act No. 24 of 2020)(Received the assent of the Governor on the 22ndday of September, 2020)AnActto establish a Board of Madarsa Education in the State of Rajasthan and to provide formatters connected therewith or incidental thereto.Be it enacted by the Rajasthan State Legislature in the Seventy-first Year of theRepublic of India, as follows:-
