Section 4 in The Industrial Disputes (Rajasthan Amendment) Act, 1958
4. Insertion of new section 3-A in Central Act XVI of 1947.
- After section 3 of the principal Act, the following new section shall be inserted, namely:-"3-A. Registrar and Assistant Registrar.- (1) The State Government shall, by notification in the Official Gazette, appoint a person to be the Registrar of Unions for the purpose of this Act for the whole of the State.(2)The State Government may, by similar notification, appoint a person to be the Assistant Registrar of Unions for any local area and may by general or special order, confer on such person all or any of the powers of the Registrar of Unions under this Act."
