(1)This Act may be called the Rajasthan Public Trusts Act, 1959.(2)It extends to the whole of the State of Rajasthan.(3)Chapters 1, H, III and IV of this Act shall come into force at once.(4)Chapters 2[V, VI, VII, VIII, IX and X] of this Act shall come into force on such late, and shall apply therefrom in relation to such class or classes of public trusts, as the State Government may, by notification in the Official Gazette, specify; and for the purpose of such application the State Government may classify such public trusts in the state on the basis of the income thereof or on the basis of the value of their total assets or In the basis of other financial factors.(5)Before the publication of any notification under Sub-section (4) a draft thereof hall be published in the Official Gazette for the information of all persons likely to be affected thereby and a notice shall be published therewith, specifying the date on or after which the draft shall be taken into consideration and before which any objections or suggestions shall be received.(6)Chapter XI of this Act shall come into force on such date as the State 3overnment may, by special notification in the Official Gazette, specify; and the State Government may, having regard to the population of different cities and towns, specify different dates for the application of Chapter XI of this Act thereto.(7)Chapters XII and XIII of this Act shall commence to apply in relation to the provisions of each of the other chapters of this Act on the date on which such other chapter comes into force.
