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State of Rajasthan - Act

Rajasthan Non-Trading Companies Act, 1960

RAJASTHAN
India

Rajasthan Non-Trading Companies Act, 1960

Act 13 of 1960

  • Published on 17 June 1997
  • Commenced on 17 June 1997
  • [This is the version of this document from 17 June 1997.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Non-Trading Companies Act, 1960(Act No. 13 of 1960)[Received the assent of the Governor on the 8th day of April, 1960.]An Act to provide the law for the incorporation, regulation and winding up of non-trading companies and certain other associations with objects confined to the State of Rajasthan.Be it enacted by the Rajasthan State Legislature in the Eleventh Year of the Republic of India as follows:-

1. Short title, extent and commencement and application.

(1)This Act may be called the Rajasthan Non-Trading Companies Act, 1960.
(2)It extends to the whole of the State of Rajasthan.
(3)It shall come into force at cone.
(4)It shall apply to a company as defined in Section 2 of this Act.

2. Definition of Company.

- In this Act a "Company" means a company fanned and registered under this Act or an existing company formed and registered under any of the previous companies laws specified in clause (ii) of sub-section (1) of Section 3 of the Companies Act, 1956 (Central Act 1 of 1956) and-
(i)which is confined in the scope of its objects to the State of Rajasthan, and
(ii)which is a non-trading corporation within the meaning of entries 43 and 44 in List 1 of the Seventh Schedule to the Constitution of India.

3. Application of Central Act 1 of 1956 to Companies to which this Act applies.

- The provisions of the Companies Act, 1956 (Central Act 1 of 1956) shall, so far as may be, apply to the registration, incorporation, regulation and winding up of companies to which this Act applies:Provided that-
(i)the powers conferred on the Central Government by those provisions shall be exercisable and may be exercised by the State Government;
(ii)the State Government shall be competent, by notification in the Official Gazette, to delegate all or any of such powers to any subordinate officer or authority specified in the notification;
(iii)the State Government shall have power by a like notification to relax, omit, add to or vary any provision of the aforesaid Central Act hereby made applicable to companies to which this Act applies: and
(iv)the powers, duties and functions of the Registrar under the said provisions shall be exercised, discharged and performed by such person as may be appointed by the State Government, by name or by virtue of office, to be the Registrar in relation to companies to which this Act applies.
Notification[Notification dated 17-6-1997, Published in Rajasthan G. Gazette, Part 1-A, dated 19-6-1997, p.20]-English translation by Author.In exercise of the powers conferred by clause (iv) of Section 3 of the Rajasthan Non-Trading Companies Act, 1960 (No. 13 of 1960), and in supersession of this DepartmentÂ’s notification dated 15-1-1996, hereby appoints Dy. Director, Office of Industries, Commissioner Industries, Udyog Bhawan, Jaipur on the post of Registrar of Non- Trading Companies for Rajasthan State, in place of Dr.P.N. Bharadwaj, Assistant Director, Directorate of Industires, Jaipur. This order shall take effect immediately.