Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Industrial Housing Allotment Rules, 1957

(2)The Committee for each Centre, where houses have been constructed under the Subsidised Industrial Housing Scheme, shall consist of:-
(a) Labour Officer of the Division Chairman
(b) Two representatives of employers to be nominated by Government Members
(c) Two representatives of workers to be nominated by Government Members
(d) An officer of the Labour Department. Member/Secretary
Note.- In clause (a) the words 'Labour Officer of the Division have been substituted by the words "Collector of the Division" vide Government Notification No. F. 1(36) /Lab / 56, dated 12-8-1957published in Rajasthan Rajpatra Part IV(Ga) dated 12-9-1957 page 388.For clauses (c) and (d) clauses (b) and (c) have been renumbered as formerly this clause (d) was as under-
(e)Labour officer of the Division by notification dated 12-9- 1957.
In clause (d) the words "Labour Officer of the Division" has been substituted by the words "Labour Welfare Inspector" - Ibid.Further in clause (d) the words "An Officer of the Labour Department - Member Secretary" have been substituted by the words "Labour Welfare Inspector" vide Notification No. F. 9(1)(56) Lab. 163, dated 6-6-1966, pub. in Raj. Rajpatra, Pt. IV(Ga) dt. 14-7-1966, p. 225.