Section 17(2) in The Rajasthan State Commission for Minorities Act, 2001
(2)Every order made under this section shall, as soon as may be after it is made, be laid before the House of the State Legislature.Notifications[Notification dated 19-9-2003, Published in R.G. Gazette Extraordinary, part 1-B, dated 20-9-2003, page 291=2004 RSCS/II/Note 53, p. 381In exercise of the powers conferred by Section 2(iii)(b) of the Rajasthan State Commission for Minorities Act, 2001, the State Government, for the purpose of the said Act, declares Jain Community as Minority Community in the State of Rajasthan.
