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State of Rajasthan - Section

Section 380 in The General Rules (Civil), 1986

380. Classification and arrangement of books.

- Books shall be classified in the catalogue and arranged in the library, in the manner following:-I. Collection of Acts, Ordinances and Regulations:-
(i)Central.
(ii)Rajasthan,
(iii)Other States.
II. Special Acts, when printed separately.III. Commentaries on Acts.IV. Law Treaties.V. Departmental Codes, Guides, Manuals and Circulars-
(i)Judicial.
(ii)Revenue.
(iii)Finance and Accounts.
(iv)Miscellaneous.
VI. Law Reports.Note.-There shall be a separate sub-head for each separate series of law reports, e.g. A.I.R., I.C., I.L.R. (Allahabad), l.L.R. (Bombay), etc.VII. Digests.Note.-There shall be a separate sub-head for each separate series of digests.VIII. Periodicals.IX. Administration Reports-
(i)India.
(ii)Rajasthan.
(iii)Other States.
(iv)Miscellaneous Departments.
X. Dictionaries, Glossaries, Lists and Directories.XI Miscellaneous.Any additions or alteration to the heads or sub-heads given above may be made only with the sanction of the High Court.