Section 32(8) in Rajasthan General Clauses Act, 1955
(8)"Central Government" shall(a)in relation to anything done before the commencement of the Constitution, mean the Governor General or the Governor General in Council, as the case may be,(b)in relation to anything done or to be done after the commencement of the Constitution, mean the President,and shall include, in relations entrusted under clause (1) of Article 258 of the Constitution to the Government of a State, the State Government acting within the scope of the authority given to it under that clause;
