Section 20(2) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(2)All rules made under this Act, shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and if before the expire of the session in which they are so laid or in the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rules should not be made, such rules shall thereafter have effect only in such modified form or be of no effect, as the case may be, however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.Notifications[Notification No. F. 1 (3) FD/Exp-III/99. dated 21.10.99-Rajasthan Gazette, Extraordinary, Part IV-C(II). dated 21.10.99, P.313(4).]S.O.234-In exercise of the powers conferred by clause (i) of Section 2 read with Sub-Section (2) of Section 4. Sub-Section (1) of Section 5. Section. 6, Sub-Section (2) of Section 14 and clause (a) and (b) of Sub-Section (1) of Section 15 of the Rajasthan (Regulation of Appointment to Public Services and Rationalisation of Staff) Act, 1999 (Act No. 6 of 1999), the State Government hereby specifies the Competent Authorities for the purposes of the said Act, as under, namely,-
