Section 1 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
1. Short title and commencement.
(1)This Act may be called the Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976.(2)It shall come into force on such [date] [Came into force w.e.f. 1st July, 1976 vide Notification No. F. 17 (7) DOP/A-II/76, dated 24-6-1976, published in the Rajasthan Gazette, Part IV-C, Extraordinary, dated 24-6-1976.] as the State Government may, by notification in the Official Gazette, appoint.
