Section 3 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
3. Expert Committee for setting out norms, standard and general principles for recognition and registration of service providers.
(1)For the purpose of ensuring that services provided by service providers to the tourists are of acceptable standard, the State Government shall appoint a Committee to set out standards for service providers of various categories.(2)After considering the recommendation of the Committee referred to in sub-section (1), the State Government shall declare standards and norms for recognition and registration of service providers and general principles governing such recognition and registration by framing and publishing a scheme of recognition and registration for general information. The scheme shall also classify the norms and standards, contravention of which shall be deemed minimal, graver or gravest for the purposes of Section 4.
