Section 11(3) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(3)[ Any rule under this Act may be made so as to have retrospective effect from such date, not earlier than the date of commencement of this Act, as the State Government may, by notification in the Official Gazette, appoint.] [Added by Rajasthan 1 of 1983.]
