Section 19 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
19. Act to override other laws.
- The provisions of this Act shall have effect notwithstanding anything contained in any other law for the time being in force or in any rule, regulation, byelaw. standing order made or resolution passed by any local authority, Government Company/Undertaking, other body or society specified under subclauses (b) to (e) of clause (v) of section 2. or in any judgment, decree or order of any court, tribunal or other authority.
