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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in Rajasthan Right to Information Act, 2000

(2)All rules made under this Act shall be laid, as soon as may be after they are 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 expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any such rules, or resolves that any such rule 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, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.NotificationsNotification No. F.9(56) Home-5/99, dated 15.1.2001 Published in Rajasthan Gazette Extraordinary, Part I-B, dated 24.1.2001,Page 925.In exercise of the powers conferred by sub-section (3) of section 1 of the Rajasthan Right to Information Act, 2000 (Act No. 13 of 2000), the State Government hereby appoints the 26th January, 2001, as the date on which the Rajasthan Right to Information Act, 2000 shall come into force.Notification No. F.9(56) Home-5/99, dated 25.1.2001 Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25.1.2001,Page 174.In exercise of the powers conferred by Rule 7 of the Rajasthan Right to Information Act, 2001, the State Government hereby specifies that, the fee for copies of material or information relating to the affairs of the State or Public Body under section 8 of the Act (Rajasthan Act No. 13 of 2000) shall be Rs. 2/- per page and every memo of first appeal or second appeal under the Act shall be accompanied by a fee of Rs. 10/-.Notification No. F.9(56) Home-5/99, dated 11.9.2001 Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 13.9.2001,Page 237(2).In exercise of the powers conferred by Rule 7 of the Rajasthan Right to Information Act, 2001, and in continuation of the this department notification No. F(56) Home-V/99, dated 25.1.2001, the State Government hereby specified the fee for copy of Blue Print of Maps and Plan, inspection of records and samples of materials as follows:-
(a) Fee for copy of Blue Print of Maps and plan—  
(i) for size of Print A4 or below. Rs. 5
(ii) for size of Print A3 Rs. 10
(iii) for full size Rs. 20
(b) Fee for inspection of document Rs. 10
Note.-No fee shall becharged for inspection for ascertaining the particulars ofdocuments.  
(c) Fee for collection of sample Rs. 25 per sample.