Section 1 in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012
1. Short title, extent and commencement.
(1)This Act may be called the Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012.(2)It extends to the whole State of Chhattisgarh.(3)It shall come into force on such date as the State Government may, by notification, appoint.Notes: Date of enforcement Notification. - Notification No. F 13-8/2012/R.C./1-3 dated the 30th March, 2012. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012 (No. 9 of 2012), the State Government, hereby, appoints the Thirtieth day of March, 2012 as the date on which said Act shall come into force.
