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State of Madhya Pradesh - Act

The Adaptation Of Laws Orders Under Madhya Pradesh Reorganisation Act, 2000

MADHYA PRADESH
India

The Adaptation Of Laws Orders Under Madhya Pradesh Reorganisation Act, 2000

Rule THE-ADAPTATION-OF-LAWS-ORDERS-UNDER-MADHYA-PRADESH-REORGANISATION-ACT-2000 of 2000

Published on 5 December 2000
Commenced on 5 December 2000
[This is the version of this document from 5 December 2000.]
[Note: The original publication document is not available and this content could not be verified.]

The Adaptation Of Laws Orders Under Madhya Pradesh Reorganisation Act, 2000Adaptation of Laws Order, 2000[Notification No. F-l-20-2000/Excise/V, dated the 5th December, 2000] [Published in Chhattisgarh Rajpatra (Asadharan) dated 6-12-2000 Pages 66 (1 -2).]. - In exercise of the power conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government makes the following order, namely :-Order

1.

(1)This Order may be called in the Adaptation of Laws Order, 2000.

(2)It shall come into force in the whole state of Chhattisgarh on the 1st day of November, 2000.

2.

The Laws, as amended from time to time, specified in the schedule to this order, which are in force in the state of Madhya Pradesh immediately before the formation of the state of Chattisgarh, are hereby extended to and shall be in force in the state of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words Madhya Pradesh wherever they occur the words "Chhattisgarh" shall be substituted.

3.

Anything done or any action taken (including any appointment notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule, shall continue to be in force in the state of Chhattisgarh.

Schedule

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Excise Act, 1915 (No. 11 of 1915).
2.	Madhya Pradesh Entertainments Duty and Advertisements TaxAct, 1936.
3.	Narcotic Drugs and Psychotropic Substance Rules, 1985.

Adaptation of Laws Order, 2000[Notification No. F/1/17-2000/C. Tax/V dated the 30th November, 2000.] [Published in Chhattisgarh Rajpatra (Asadharan) dated 6-12-2000 Pages 68 (1).] - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws, as amended from time to time, specified in the Schedule to this order, which are in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by order under the laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 2

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of1995).
2.	The Madhya Pradesh Sthaniya Kshetra Me Mai Ke Pravesh Par KarAdhiniyam, 1976 (No. 52 of 1976).
3.	The Madhya Pradesh Vritti Kar Adhiniyam, 1995 (No. 16 of1995).
4.	The Madhya Pradesh Hotel Tatha Vas Grahon Me Vilas VastuonPar Kar Adhiniyam, 1988 (No. 13 of 1988).
5.	The Madhya Pradesh Sales Tax (Central) Rules, 1957.

Adaptation of Laws Order, 2000[Notification No. D/276/2000/Praroopan/Vidhi, dated the 11th December, 2000] [Published in Chhattisgarh Rajpatra (Asadharan) dated 6-12-2000 Page 70(1).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1. (i) This Order may be called the Adaptation of Laws Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 28th day of November, 2000.

2. The laws specified in the Schedule to this Order, are hereby extended to the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the laws for the words "Madhya Pradesh" where they occur the word "Chhattisgarh" shall be substituted.

Schedule 3

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Nyayalaya Adhiniyam, 1996 (No. 26 of 1997).

Adaptation of Laws Order, 2000[Notification No. Agri. Mandi/2000/15/14-3, dated the 16th December, 2000] [Published in Chhattisgarh Rajpatra (Asadharan) dated 20-12-2000 Page 78.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

(1)

(i)This order may be called the Adaptation of Law Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

(2)The Law, as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

(3)Anything done or any action taken (including any appointment, notification, notice, order, rules, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 4

S.No.	Name of Law
(1)	(2)
1.	"Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972".

Adaptation of Laws Order, 2000[Notification No./Agri./14-3/2000/317, dated the 20th December, 2000] [Published in Chhattisgarh Rajpatra (Asadharan) dated 29-12-2000 Pages 104(1-2).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following order, namely :-Order

(1)

(i)This order may be called the Adaptation of Laws Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

(2)The Laws as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the Laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

(3)Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 5

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Vanaspati Rog Tatha Vinashi Kit Adhiniyam,1972.
2.	The Madhya Pradesh Sugar Cane (Regulation of Supply andPurchase) Act, 1958.
3.	The Madhya Pradesh Bhumi Sudhar Yojana Adhiniyam, 1967.
4.	The Madhya Pradesh Seed & Farm Development CorporationAct, 1988.
5.	The Madhya Pradesh Tractor Dwara Kheti (Prabharo Ki Vasuli)Adhiniyam, 1972.
6.	The Indira Gandhi Krishi Vishwa Vidyalaya Adhiniyam, 1987.
7.	The Madhya Pradesh Sugar Cane (Purti Awam Kharid Viniyaman)Law, 1959.
8.	The Madhya Pradesh Agriculture Service (Gazetted) RecruitmentRules, 1966.
9.	The Madhya Pradesh Sub-ordinate Agricultural(Non-Ministerial) Executive Service Recruitment Rules, 1972.
10.	The Madhya Pradesh Sub-ordinate Agricultural (Ministerial)Service Recruitment Rules, 1972.
11.	Agriculture Government of Madhya Pradesh Establishment forClass-IV, Recruitment Rules, 1978.
12.	The Madhya Pradesh Horticulture Service (Gazetted)Recruitment Rules, 1988.
13.	The Madhya Pradesh Agriculture (Horticulture) Non-gazetted(Non-Ministerial) Service Recruitment Rules, 1987.
14.	The Madhya Pradesh Agriculture (Horticulture) MinisterialService Recruitment Rules, 1987.
15.	The Madhya Pradesh Agriculture (Horticulture) Department inthe class four services 1987.
16.	Krishi Upaj Mandi Samiti Office Manual.
17.	Krishi Upaj Mandi Samiti Upvidhi.
18.	Mandi Samitiyon Ke Liye Upvidhi Year, 2000.
19.	Phal Sabji Y'ipnan Ke Liye Upvidhi Year, 2000.
20.	Pratyayojit Prasasnik Awam Vittiya Adhikar.
21.	Rajya Mandi Board Sewa Viniyaman, 1998.
22.	Madhya Pradesh Krishi Upaj Mandi (Mandi Nidhi, Lekha TathaRajya Vipnan Sewa Ke Gathan Ki Riti Tatha Anya Vishaya) Niyam,1980.
23.	Madhya Pradesh Tractor Dvvara Kheti (Prabharo Ki Vasuli)Adhiniyam, 1972 the State Government hereby makes the Rules.
24.	M.P. State Seed Certification Agency Memorandum ofAssociation & Rules of Association.
25.	The Madhya Pradesh State Agro-Industries DevelopmentCorporation Limited, Memorandum and Articles of Association,1469.
26.	The M.P. State Agro-Industries Development CorporationLimited Service (Recruitment & Selection) Regulations, 1976.
27.	Indira Gandhi Krishi Vishwavidyalaya, Raipur PrathamPariniyam, 1987.
28.	M.P. State Land Development Corporation of 1976.

Adaptation of Rules/Code Order, 2000[Notification No. F-1-17-2000-C-IV, dated the 18th January, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 24-1-2001 Pages 34-34(1).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby I makes the following orders, namely :Order

1. (i) This order may be called the Adaptation of Rules/Code Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The Rules/Code as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended, subject to the modifications that in all the Rules/Code for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Rules/Code specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 6

S.No.	Name of Law
(1)	(2)
I.	Treasury Rules and Subsidiary Rules thereunder contained inthe Madhya Pradesh Code Vol. I (1987 Edition) and Vol. II (1988Edition) as amended upto 31st October, 2000 and
II.	Rules contained in the compilation "Madhya PradeshFinancial Code Vol. I and II (1987 Edition) as amended uptothe 31st October, 2000."
III.	The delegations contained in Madhya Pradesh Book of FinancialPowers 1995, Vol. I and Madhya Pradesh Book of Financial Powers,1995 Vol. II Finance of the State.
IV.	Delegations and Rules made by Finance Department under theBusiness Rules which were in force before the 1st November,2000.

Adaptation of Laws Order, 2000[Notification No. 74/113/Urja/2000, dated the 22nd February, 2001.] [Published in Chhattisgarh Rajpatra Part I dated 16-2-2001 Page 82.] - In exercise of the powers conferred by Section 79 of Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The Regulations as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in the Regulation for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rules, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Regulations specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 7

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Licensing Board Regulations (Electrical), 1960.

Adaptation of Laws Order, 2000[Notification No. F 1-22-2000-Com. Tax/V, dated the 16th February, 2001.] [Published in Chhattisgarh Rajpatra Part I dated 16-2-2001 Pages 90-91(1).] - In exercise of the powrers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1.

(1)This Order may be called the Adaptation of Laws/Rules Order, 2000.

(2)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

(2)The Laws/Rules as amended from time to time, specified in the Schedule to this Order, which were in force in the State of Madhya Pradesh immediately before the formation of State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the laws/rules for the words "Madhya Pradesh" wherever they occur, the word "Chhattisgarh" shall be substituted.

(3)Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws/rules specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 8

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Registration Rules, 1939.
2.	Document Writer Licence Rules, 1966.
3.	Madhya Pradesh Upkar Act, 1982.
4.	Record Destruction Rules, 1983.
5.	Madhya Pradesh Stamp Rules, 1942 (Central Provinces and BerarStamp Rules, 1942)
6.	Madhya Pradesh Prevention of Undervaluation of InstrumentsRules, 1975.
7.	Madhya Pradesh Preparation and Revision of Market Value GuideLines Rules, 2000.

Adaptation of Laws Order, 2001[Notification No. 1106/2001/H, dated 26 February, 2001.] [Published in Chhattisgarh Rajpatra Part I dated 23-2-2001 Page 95.] - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government, hereby makes the following order, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The Act, as amended from time to time, specified in the schedule to this order, which was in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, is hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that throughout the Act for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Act specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 9

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1987.

Adaptation of Laws Order, 2000[Notification No. 209/2001/L.S., dated the 5th February, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 26-2-2001 Page 80.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The Act and rules as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in Act and rules for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Act/rule specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 10

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Labour Welfare Fund Act, 1982.
2.	Madhya Pradesh Labour Welfare Fund Rules, 1984.
3. [ [Inserted by Notification No. 1382/1842/L72001, published in Chhattisgarh Rajpatra Part I dated , 24-2-2001 Page 449.]	Minimum Wages Act, 1948 and M.P. Rules, 1958.]
4.	Motor Transport Workers Act, 1961 and M.P. Rules, 1963.
5.	Bonded Labour System (Abolition) Act, 1976 & Rules, 1976.
6.	Inter-state Migrant Workman (Regulation of Employment andConditions of Service) Act, 1979 and M.P. Rules, 1981.
7.	Working Journalists and other Newspaper Employees (Conditionsof Service) and Miscellaneous Provisions Act, 1955 and Rules,1957.
8.	Sales Promotion Employees (Conditions of Service) Act andRules, 1976.
9.	Factories Act, 1948 and M.P. Rules, 1962.
10.	Trade Union Act, 1926 and M.P. Rules, 1962.
11.	Payment of Wages Act, 1936 and M.P. Rules, 1973.
13.	Payment of Bonus Act, 1965 and Rules, 1975.
14.	Workmen Compensation Act, 1923 and Rules, 1973.
15.	Labour Laws (Exemption from Furnishing Returns andMaintaining Registers by Certain Establishments) Act, 1988.
16.	Contact Labour (Regulation and Abolition) Act, 1970 and M.P.Rules, 1973.
17.	Beedi and Cigar Workers (Conditions of Employment) Act, 1966and M.P. Rules, 1968.
18.	Child Labour (Prohibition and Regulation) Act, 1986 and M.P.Rules, 1993.
19.	Equal Remuneration Act, 1976 and Rules, 1976.
20.	Maternity Benefit Act,1961 and M.P. Rules, 1965.
21.	M.P. Industrial Relations Act, 1960 and Rules, 1961.
22.	Industrial Disputes Act, 1947 and M.P. Rules, 1957.
23.	M.P. Industrial Employment (Standing Orders) Act, 1961 andRules, 1963.
24.	M.P. Shops and Establishment Act, 1958 and Rules, 1959.

Adaptation of Laws Order, 2000[Notification No. 586/161/Tr. Department/2001, dated the 31st January, 2001.] [Published in Chhattisgarh Rajpatra Part I dated 26-2-2001 Page 78-78(1).]-In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The Laws, as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that throughout the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule and Motor Vehicles Act, 1988 and Central Motor Vehicles Rules, 1989 shall continue to be in force in the State of Chhattisgarh.

Schedule 11

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Motor Vehicle Taxation Act, 1991 (No. 25 of1991).
2.	Madhya Pradesh Motor Vehicle Taxation Rules, 1991.
3.	Motoryano Ke Pradooshan Ki Janch Ke Live Pradooshan JanchKendron Ko Adhikrit Karne Sambandhi Yojna, 1993.
4.	Madhya Pradesh Motor Vehicle Rules, 1994.
5.	Only those action taken (including any appointment,notification, notice, order, form, regulation, certificate orlicence) by the Government of Madhya Pradesh under the MotorVehicles Act, 1988 and the Central Motor Vehicles Rules, 1989.

Adaptation of Laws Order, 2000[Notification No. 185/2001/23/PES, dated the 28th March, 2001] [Published in Chhattisgarh Rajpatra Part I dated 28-3-2001 Page 124.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government hereby makes the following order, namely :-Order

1.

(1)This order may be called the Adaptation of Laws Order, 2000.

(2)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The rules as amended from time to time, specified in the Schedule to this Order, which are in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the rules for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate, or licence) in exercise of the powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Birth and Death Registration Rules, 1999.

Adaptation of Laws Order, 2001[Notification No. 1576/468/2001/ME, dated the 28th March, 2001] [Published in Chhattisgarh Rajpatra Part I dated 6-4-2001 Pages 185-86.]. - In exercise of the powers conferred by Section 79 of Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government, hereby makes the following orders namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the first day of November, 2000.

2. The Act, as amended from time to time, specified in the Schedule to this order, which was in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the Act for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Act specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 12

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavsai Adhiniyam, 1970.

Adaptation of Laws Order, 2001[Notification No. 1578/467/2001/ME, dated the 28th March, 2001.] [Published in Chhattisgarh Rajpatra Part I dated 6-4-2001 Pages 186-187.] - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government, hereby makes the following orders namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the first day of November, 2000.

2. The Act, as amended from time to time, specified in the Schedule to this order, which was in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the Act for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Act specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 13

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Homeopathic Parishad Adhiniyam, 1976.

Adaptation of Laws Order, 2000[Notification No. 293/2000, dated the 25th April, 2001] [Published in Chhattisgarh Rajpatra Part I dated 25-4-2001 Page 146.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government hereby makes the following order, namely :-Order

1.

(1)This order may be called the Adaptation of Laws Order, 2000.

(2)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The rules as amended from time to time, specified in the Schedule to this Order, which are in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in the rule for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 14

S.No.	Name of Law
(1)	(2)
1.	The Indian Partnership Act, 1932.
2.	Indian Partnership (Madhya Pradesh Amendment) Act, 1998 (No. 34 of 1998).

Adaptation of Laws Order, 2000[Notification No. 293/2000, dated the 25th April, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 25-4-2001 Pages 146(1-2).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government hereby makes the following order, namely :-Order

1.

(1)This Order may be called the Adaptation of Laws Order, 2000.

(2)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The rules as amended from time to time, specified in the Schedule to this order, which are in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the rules for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 15

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973).
2.	Madhya Pradesh Society Registrikaran Adhiniyam, 1973 in respect of Ashaskiya Shikshan Sanstha Adhiniyam, 1978 (No. 20 of 1978).
3.	Madhya Pradesh Society Registrikaran Niyam, 1998.

Adaptation of Laws Order, 2001[Notification No. 2070/2001/H, dated the 10th May, 2001] [Published in Chhattisgarh Rajpatra Part I dated 11-5-2001 Page 265.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following order, namely -Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The rules, as amended from time to time, specified in the Schedule to this order, which was in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, is hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that throughout the Rules for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Rules specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 16

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh State Dental Council Rules, 1971.

Adaptation of Laws Order, 2001[Notification No. 2878/3983/G.A.D./1-13/2001, dated the 22nd May, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 22-5-2004 Pages 204-204(1).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government, hereby makes the following orders namelyOrder

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh, until repealed or amended. Subject to the modification that in the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

Schedule 17

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Human Rights Commission Chairman and Members (Salaries, Allowance and other Conditions of Service) Rules, 1995.

Adaptation of Laws Order, 2001[Notification No. D-152/135/H.E./2001, dated the 8th June, 2001.] [Published in Chhattisgarh Rajpatra (Asadharan) dated 8-6-2001 Pages 262 (30-31).] - In exercise of the powers conferred by Section 79 of Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government, hereby makes the following order, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole Stave of Chhattisgarh on the 1st day of November, 20C0.

2. The Act and Rules as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" and "Bhopal" wherever they occur the words "Chhattisgarh" and "Raipur" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Act/Rules specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 18

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973).

Adaptation of Laws Order, 2001[Notification No. F-7-3-COOP/15/2436, dated the 13th June, 2001] [Published in Chhattisgarh Rajpatra Part I dated 13-6-2001 Pages 270-270(1)]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The Laws as amended from time to time, specified in the schedule to this order, which were in force in the Stale of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 19

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Co-operative Societies Act, 1960 (No. 17of 1961).
2.	The Madhya Pradesh Co-operative Societies Rules, 1962.
3.	The Madhya Pradesh Sahakari Krishi Aur Gramin Vikas BankAdhiniyam, 1999.
4.	The Madhya Pradesh Swayatta Sahakarita Adhiniyam, 1999.
5.	The Madhya Pradesh Sahakari Society (Punargathan aur Nirman)Adhyadesh, 2000.
6.	The Madhya Pradesh Sahakari Sewa Bharti Miyam, 1965.
7.	The Madhya Pradesh Adhinastha Sahakari (Alipkiya Vargiy) SewaBharti Nivam, 1967.
8.	The Madhya Pradesh Adhinastha Sahakari (Lipik Vargiy) SewaBharti Niyam, 1966.
9.	The Madhya Pradesh Sahakarita Vibhag Chaturth Shreni SewaBharti Niyam, 1967.

Adaptation of Laws Order, 2001[Notification No. 616/21-A/Vett./2001, dated the 7th June, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) datea 10-6-2001 Page 278.]. - In exercise of the powers conferred by' Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government, hereby makes the following orders namely :-Order

1.

(1)This order may be called the Adaptation of Laws Order, 2001.

(2)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The Act and Rules as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification and that in the Act and Rules for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rules, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Act/Rules specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 20

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Panchayat Raj Adhiniyam, 1993.

Adaptation of Laws Order, 2001[Notification No./F-A-6-l/2001/l (1), dated the 20th July, 2001] [Published in Chhattisgarh Rajpatra Part I dated 20-7-2001 Page 316-316(1).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government hereby makes the following orders, namely:-Order

(1)

(i)This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

(2)The laws as amended from time to time, specified in the schedule to this order which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the Laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

(3)Anything done or any action taken (including any appointment, notification, notice, order, form, rule, regulation, certificate or licence) in exercise-of the powers conferred by or under the laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 21

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Public Service Commission (Limitation ofFunctions) Regulations, 1957.
2.	The Madhya Pradesh Mantri (Vetan Tatha Bhatta) Adhiniyam,1972.
3.	The Madhya Pradesh Mantri (Travelling and Daily Allowances)Rules, 1972.

Adaptation of Laws Order, 2001[Notification No. F-10-3/13/2001, dated the 20th July, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 20-7-2001 Pages 318.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following order, namely :-Order

(1)

(i)This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

(2)The laws as amended from time to time, as specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

(3)Anything done or any action taken (including any appointment, notification, notice, order, form, rule, regulation, certificate or licence) in exercise of the powers conferred by or under the Laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 22

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965.
2.	Regulation of the Board of Secondary Education, Madhya Pradesh.

Adaptation of Laws Order, 2001[Notification No. F-8-1-2001/1/6, dated the 8th October, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 8-10-2001 Pages 468 (1-2).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Orders

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, rule, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 23

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Lokayukta Evam Up-Lokayukta Act, 1981.
2.	The Madhya Pradesh Lokayukta Evam Up-Lokayukta(Investigation) Rules, 1982.
3.	The Madhya Pradesh Lokayukta and Up-Lokayukta (Conditions ofService) Rules, 1982.
4.	The Madhya Pradesh Lokayukta and Up-Lokyukta (DistrictVigilance. Committees) Rules/1995.
5.	Madhya Pradesh Vinirdista Bharasta Acharan Nivaran(Certificate to be Issued for Consumer in Near Future) Rules,1991.
6.	Madhya Pradesh Vinirdista Bhrasta Acharan Nivaran(Registration of Colonies and Development) Rules, 1982.
7.	MadhyaPradesh Vinirdista Bhrasta Acharan Nivaran Adhiniyam,1982.
8.	Chief Technical Examiner (Vigilance) related Corpn. Rules.
9.	The Madhya Pradesh Special Police Establishment Act, 1947.
10.	Madhya Pradesh Human Rights Commission, Chairman and Members(Salary, Allowances and other Conditions of Service) Rules,1995.
11.	Madhya Pradesh Lok-Seva (Scheduled Caste/Scheduled Tribe &OBC) Adhiniyam, 1994.
12.	Madhya Pradesh Civil Seva (Aur Padonnatti Mein Arakshan)Vicharan Kshetra Key Vistar Key Sambandh Mein Niyam, 1997.
13.	Madhya Pradesh Civil Seva (Aur Padonnatti Mein Mahilaon KiNiyukti Hetu Vishesh Upbandh) Niyam, 1996.
14.	Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Nivam,1972.
15.	Rules of Business.
16.	Madhya Pradesh Govt. Service (Seva Sangh) Rules, 1967.
17.	Madhya Pradesh Sachivalaya Seva Bharti Niyam Rules, 1976.

Adaptation of Laws Order, 2001[Notification No. 765/DS/FI & E/2001, dated the 12th September, 2001] [Published in Chhattisgarh Rajpatra Part I dated 26-10-2001 Page 685.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government, hereby, makes the following orders, namely :-Orders

(1)

(i)This" order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

(2)The laws as amended from time to time, specified in the schedule to 'this order, which were in force in the State of Madhya Pradesh immediately before the formation of State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended, subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

(3)Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 24

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Accommodation Control Act, 1961.
2.	The Madhya Pradesh Accommodation Control Rules, 1966.

Adaptation of Laws Order, 2001[Notification No. 4720/S/PWD/2001, dated the 11th October, 2001] [Published in Chhattisgarh Rajpatra Part I dated 2-11-2001 Page 697.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government, hereby makes the following order, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended, subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 25

S.No.	Name of Law
(1)	(2)
1.	The Indian Tolls (Madhya Pradesh Amendment) Act, 1932 (No. 8 of 1932).
2.	The Indian Tolls (Madhya Pradesh Amendment) Act, 1992 (No. 25 of 1994).

Adaptation of Laws Order, 2000[Notification No. 1/2001/P-18, dated the 5th January, 2001] [Published in Chhattisgarh Rajpatra Part I dated 11-5-2001 Page 266.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following order, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2000.

(ii)It shall come into force in the whole of State of Chhattisgarh on the 1st day of November, 2000.

2. The laws, as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word" Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 26

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Zila Yojana Samiti Adhiniyam, 1995 (No. 19 of 1995)

Adaptation of Laws Order, 2001[Notification No. 2458/2001/UAD, dated the 30th June, 2001] [Published in Chhattisgarh Rajpatra Part I dated 24-8-1972 Pages 450-451]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders :-Order

(1)

(i)This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in whole of the State of Chhattisgarh on the 1st day of November, 2000.

(2)The Acts, as amended from time to time and as specified in the schedule of this order, which was in force in the State of Madhya Pradesh at the time of formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended, otherwise and subject to the modification that in all the Acts the word "Chhattisgarh" to be substituted wherever the words "Madhya Pradesh" occur.

(3)Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the Acts specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 27

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of1956).
2.	The Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961).
3.	The Madhya Pradesh Ke Nagriya Kshetron Mein Bhoomihin Vyakti(Pattadhriti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 (No.15 of 1984).
4.	The Madhya Pradesh Gandi Basti Kshetra (Sudhar TathaNirmoolan) Adhiniyam, 1976 (No. 39 of 1976).
5.	The Madhya Pradesh Cycle Rikshaw (Anugyaptiyon Ka Viniyaman)Adhiniyam, 1984 (No. 36 of 1984).
6.	The Employment of Manual Scavengers and Construction of DryLatrines (Prohibition) Act, 1993.
7.	The Madhya Pradesh Griha Nirman Mandal Adhiniyam, 1972 (No. 3of 1973).
8.	The Madhya Pradesh Local Authorities (Electoral Offences)Act, 1964 (No. 13 of 1964).

Adaptation of Laws Order, 2001[Notification No. 77/4785/2001/1/3, dated the 27th August, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 27-8-2001 Page 378(2).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Re-organisation Act, 2000 (No. 28 of 2000) the State Government hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the Schedule to this order which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the Laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, rule, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule shall continue to be in force it the State of Chhattisgarh.

Schedule 28

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966.
2.	The Madhya Pradesh Civil Services (Conduct) Rules, 1965.

Adaptation of Laws Order, 2001[Notification No. 1217/VI SA/MBABVI/2001, dated the 30th, August, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 30-8-2001 page 378(9).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Re-organisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, rule, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 29

S.No.	Name of Law
(1)	(2)
1.	The Madhya Pradesh Rajya Mahila Ayog Adhiniyam, 1995 (No. 20 of 1996).

Adaptation of Laws Order, 2001[Notification No. 51/430/DS/H&E/2001, dated the 12th July, 2001] [Published in Chhattisgarh Rajpatra Part I dated 31-8-2001 Page 490.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Re-organisation Act, 2000 (No. 28 of 2000), the State Government, hereby, makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the words "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 30

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973).

Adaptation of Laws Order, 2001[Notification No. 344/116/Gramodyog/2001, dated the 20th July, 2001] [Published in Chhattisgarh Rajpatra Part I dated 31-8-2001 Page 501.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Re-organization Act, 2000 (No. 28 of 2000) the State Government, hereby makes the following order, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the Schedule to this order, which are in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 31

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Gramodyog Adhiniyam, 1978.
2.	Madhya Pradesh Gramodyog (Sanshodhan) Adhiniyam, 1979.
3.	Madhya Pradesh Gramodyog Niyam, 1980.
4.	Madhya Pradesh Khadi Tatha Gramodyog Viniyam, 1980.
5.	Madhya Pradesh Khadi Tatha Gramodyog Bhavishya Nidhi Niyam,1963.
6.	Madhya Pradesh Gramodyog Mandal Seva Adhiniyam, 1978.

Adaptation of Laws Order, 2001[Notification No. F 7-6/2001, dated the 28th July, 2001] [Published in Chhattisgarh Rajpatra Part I dated 31-8-2001 Pages 493-496.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Re-organisation Act, 2000 (No. 28 of 2000), the State Government, hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall cone into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, as specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 32

S.No.	Name of Law
(1)	(2)
1.	The Indian Forest (Madhya Pradesh Amendment) Act, 1965.
2.	The Indian Forest (Madhya Pradesh Amendment) Act, 1983.
3.	The Indian Forest (Madhya Pradesh Amendment) Act, 1989.
4.	The Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam,1964.
5.	The Madhya Pradesh Tendu Patta (Vyapar Viniyaman) SanshodhanAdhiniyam, 1989.
6.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam,1969.
7.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) SanshodhanAdhiniyam, 1972.
8.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) SanshodhanAdhiniyam, 1983.
9.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) SanshodhanAdhiniyam, 1986.
10.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) SanshodhanAdhiniyam, 1990.
11.	The Madhya Pradesh Van Saswat Patta Pratisanharan Adhiniyam,1973.
12.	The Madhya Pradesh Karadhan Adhiniyam, 1982.
13.	The Madhya Pradesh Karadhan (Sanshodhan) Adhiniyam, 1984.
14.	The Madhya Pradesh Kashtha Chairan (Viniyaman) Adhiniyam,1984.
15.	The Madhya Pradesh Van Upaj Ke Kararon Ka PunrikshanAdhiniyam, 1987.
16.	The Madhya Pradesh Van Upaj Ke Karoron Ka Punrikshan(Sanshodhan) Adhiniyam, 1996.
17.	The Madhya Pradesh Transit (Forest Produce) Rules, 1961.
18.	Amendment of Madhya Pradesh Transit (Forest Produce) Rules,1961 vide Govt, of M.P. Forest Department notification No. F-30-40-95-X-3-(2), dated 19-10-95.
19.	The Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali,1966.
20.	Amendment of Madhya Pradesh Tendu Patta (Vyapar Viniyaman)Niyamavali, 1966 vide Govt, of M.P. Forest Departmentnotification No. F-18-2-88-X-III, dated 29-11-1988.
21.	Amendment of Madhya Pradesh Tendu Patta (Vyapar Viniyaman)Niyamavali 1966 vide Govt, of M.P. Forest Departmentnotification No. 18-1-91-X-3, dated 13-01-1992.
22.	Amendment of Madhya Pradesh Tendu Patta (Vyapar Viniyaman)Niyamavali, 1966 vide Govt, of M.P. Forest Departmentnotification No. 18-1-91-X-3, dated 05-10-1993.
23.	Amendment of Madhya Pradesh Tendu Patta (Vyapar Viniyaman)Niyamavali, 1996 vide Govt, of M.P. Forest Departmentnotification No. F-26-4-94-X-3, dated 24-08-1996.
24.	The Madhya Pradesh Tendu Patta (Vyapar Viniyaman) SanshodhanNiyamavali, 2000.
25.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) Niyam, 1969.
26.	Amendment of Madhya Pradesh (Vyapar Viniyaman) Niyamavali,1969 vide Govt, of M.P. Forest Department notification No.F-18-1-96-X-3, dated 22-3-1997.
27.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) AdvisoryCommittees and Publication of Rates Rules, 1969.
28.	The Madhya Pradesh Van Upaj (Vyapar Viniyaman) Kashtha Niyam,1973.
29.	The Madhya Pradesh Kashtha Chiran (Viniyaman) Niyam, 1984.
30.	The Madhya Pradesh Kashtha Chiran (Viniyaman) SanshodhanNiyam, 2000.
31.	The Madhya Pradesh (Van Vikas) Upkar Niyam, 1982.
32.	The Madhya Pradesh Protected Forest Rules, 1960.
33.	The Madhya Pradesh Grazing Rules, 1986.
34.	Amendment of Madhya Pradesh Grazing Rules, 1986 vide. Govt,of M.P. Forest Department notification No. 3944-X-3-88, dated03-09-1988.
35.	Amendment of Madhya Pradesh Grazing Rules, 1986 vide Govt, ofM.P. Forest Department notification No. 3663-X-3-89, dated11-08-1989.
36.	Amendment of Madhya Pradesh Grazing Rules, 1986 vide Govt, ofM.P. Forest Department notification No. 18-3-90-X-III, dated 09-01-1991.
37.	The Madhya Pradesh Forest Village Rules, 1977.
38.	Amendment of Madhya Pradesh Forest Village Rules, 1977 videMadhya Pradesh Government Forest Department notification No.F-5/127/76/3/X, dated 04-01-1980.
39.	Amendment of Madhya Pradesh Forest Village Rules, 1977 videMadhya Pradesh Government Forest Department notification No.3081/3026/90/X-3, dated 04-08-1990.
40.	Amendment of Madhya Pradesh Forest Village Rules, 1977 videMadhya Pradesh Government Forest Department notification No.2208-X-3-99, dated 31-07-1990.
41.	Wild Life (Transaction and Taxidermy) Rules, 1973.
42.	The Madhya Pradesh Wild Life (Protection) Rules, 1974.
43.	The Madhya Pradesh Forest (Form of Appeal) Rules, 1988.
44.	The Madhya Pradesh Van Bhumi Saswat Patta PratisanharanNiyam, 1974.
45.	The Madhya Pradesh Timber (Floating Stucked, Drowned, Stuckedat Shore (Having no Claimant) (Having no Owner) Rules, 1986.
46.	The Forest Contract Rules, 1927 as adapted by Madhya PradeshGovt. Gazette Notification No. 2388-X-59, dated 27-03-1959.

Adaptation of Rules/Code Order, 2000[Notification No. G.B./2/Mudran/(37)/CHH MAIN NIYAM ARTICLE/ 2001-2002/732, dated the 3rd September, 2001] [Published in Chhattisgarh Rajpatra (Asadharan) dated 3-9-2001 Pages 390-390(1).]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Re-organisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Rules/Code Order, 2000.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The rules as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modifications that in all the rules for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, regulation, certificate or licence) in exercise of the powers conferred by or under the rules specified in the Schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 33

S.No.	Name of Law
(1)	(2)
1.	M.P. Revised Form Rules, 1961.
2.	M.P. Printing and Binding Rules, 1957.
3.	M.P. Revised Registration Rules, 1984.
4.	M.P. Rules Regarding Printing at Private Presses, 1957.
5.	M.P. Printing and Stationery (Gazetted) Service Rules, 1969.
6.	M.P. Printing and Stationery Department Subordinate (ClassIII Ministerial) Service Recruitment Rules, 1993.
7.	M.P. Government Printing and Stationery (Class IV) ServiceRecruitment Rules, 1987.
8.	M.P. Printing and Stationery (Non Ministerial) ServiceRecruitment Rules, 1965.
9.	M.P. Printing and Stationery Class IV Services (NonMinisterial) Recruitment Rules, 1995.
10.	Government of Madhya Pradesh Printing and StationeryDepartment Rules Regarding Agency for the sell of Madhya PradeshGovernment Publication 1960.

Adaptation of Laws Order, 2001[Notification No. 466/430/DS/H & E/2001, dated the 6th September, 2001] [Published in Chhattisgarh Rajpatra Part I dated 29-9-2001 Page 556.]. - In exercise of the powers conferred by Section 79 of Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000) the State Government, hereby makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the Schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation certificate or licence) in exercise of the-powers conferred by or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 34

S.No.	Name of Law
(1)	(2)
1.	Water (Prevention and Control of Pollution) Madhya PradeshRules, 1975.
2.	Water (Prevention and Control of Pollution) (Consent) MadhyaPradesh Rules, 1975.
3.	M.P. Water (Prevention & Control of Pollution) AppealRules, 1976.
4.	Madhya Pradesh State Prevention & Control of WaterPollution Board and its Committees (Meeting) Rules, 1975.
5.	Air (Prevention and Control of Pollution) Madhya PradeshRules, 1983.

Adaptation of Laws Order, 2001[Notification No. 248/DS/H & E/2001, dated the 13th August, 2001] [Published in Chhattisgarh Rajpatra Part I dated 12-10-2001 Page 82.]. - In exercise of the powers conferred by Section 79 of Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government, hereby, makes the following orders, namely :-Order

1. (i) This order may be called the Adaptation of Laws order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the 1st day of November, 2000.

2. The laws as amended from time to time, specified in the schedule to this order, which were in force in the State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by' or under the laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 35

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Swamitwa Adhiniyam, 1976.
2.	Madhya Pradesh Swamitwa Niyam, 1976.
3.	Sah Swamitwa Bhawan (Condominiyam) Ki Upvidhiyan.
4.	Madhya Pradesh Nagar Tatha Gram Nivesh Niyam, 1975.
5.	Madhya Pradesh Bhumi Vikas Niyam, 1984.
6.	Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhumiyon,Grahon, Bhawano Tatha Sanrachanaon Ka Vyayan Niyam, 1975.
7.	Madhya Pradesh Development Authority Services, Rules, 1988.

Adaptation of Laws Order, 2001[Notification No. F-2/13/Jail/2001, dated the 14th June, 2001] [Published in Chhattisgarh Rajpatra Part I dated 22-6-2001 Pages 373-374]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government hereby makes the following order, namely :-Order

1. (i) This Order may be called the Adaptation of Laws Order, 2001.

(ii)It shall come into force in the whole State of Chhattisgarh on the first day of November, 2000.

2. The Laws as amended from time to time, specified in the Schedule to this order which were in force in this State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the modification that in all the Laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, form, rule, regulation, certificate or licence) in exercise of the powers conferred by or under the Laws specified in the schedule shall continue to be in force in the State of Chhattisgarh.

Schedule 36

S.No.	Name of Law
(1)	(2)
1.	M.P. Jail Manual, 1968.
2.	M.P. Probation of Offenders Rules, 1960.
3.	M.P. Prisoners Leave Rules, 1989.
4.	M.P. Suspension of Conviction Rules, 1971.
5.	M.P. Prisoners Release of Probation Rules, 1964.
6.	M.P. Borstal Rules, 1960.
7.	M.P. Juvenile Justice Rules, 1988
8.	M.P. Prisoners (Attendance in Courts) Rules, 1958.
9.	The Transfer of Prisoners Order, 1968.
10.	M.P. Jail (Class I & II) Services Recruitment Rules,1970.
11.	M.P. Jail Class III Services Recruitment Rules, 1970.
12.	Jail Manual Service Rules (Warden).
13.	Abhiyukton Ko Rajya Ke Vyay Par Vidhik Sahayata Niyam, 1976.
14.	M.P. Detention Order, 1971.
15.	M.P. Jail Supply Rules, 1968.
16.	Probation of Offenders Act, 1958.
17.	Prison Act, 1990.
18.	M.P. Prisoners Prevention Release Act, 1984.
19.	M.P. Borstal Act, 1928.
20.	Borstal School Act, 1897.
21.	Juvenile Justice Act, 1986.
22.	National Security Act, 1980.
23.	Prevention of Black Marketing & Supply of EssentialCommodities Act, 1980.
24.	M.P. Prisioners (Court Attendance) Act, 1955.
25.	Prisoners Transfer Act, 1950
26.	Prison Act, 1894.

Adaptation of Laws Order, 2001[Notification No. 156/73/Energy/2001, dated the 19th June, 2001] [Published in Chhattisgarh Rajpatra Part I dated 22-6-2001 Pages 374-375.]. - In exercise of the powers conferred by Section 79 of the Madhya Pradesh Reorganisation Act, 2000 (No. 28 of 2000), the State Government, hereby, makes the following order, namely-Order

1.

(1)This Order may be called the Adaptation of Laws Order, 2001.

(2)It shall come into force in the whole Chhattisgarh on the 1st day of November, 2000.

2. The Laws as amended from time to time, specified in the schedule to this order, which were in force in this State of Madhya Pradesh immediately before the formation of the State of Chhattisgarh, are hereby extended to and shall be in force in the State of Chhattisgarh until repealed or amended. Subject to the Modification that in the Laws for the words "Madhya Pradesh" wherever they occur the word "Chhattisgarh" shall be substituted.

3. Anything done or any action taken (including any appointment, notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule shall continue to be in force in. the State of Chhattisgarh.

Schedule 37

S.No.	Name of Law
(1)	(2)
1.	Madhya Pradesh Electricity Inspectorate (Gazetted) ServiceRecruitment Rules, 1988.
2.	Madhya Pradesh Electricity Inspectorate (Class III Service)Recruitment Rules, 1969.
3.	Madhya Pradesh Electricity Inspectorate (Class IV Service)Recruitment Rules, 1976.
4.	Madhya Pradesh Electricity Inspectorate Contingency Fund paidEmployees Recruitment and Conditions of Service Rules, 1976.

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