(1)As soon as may be after the coming into force of this Act, the State Government may, by notification in the Official Gazette, establish a commission to be called the Rajasthan Goseva Ayog.(2)The commission shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable to contract and do all things necessary for furthering the objects of the commission and shall by the said name sue and be sued through its Secretary.
