Section 42 in Rajasthan Agricultural University Act, 1962
42. Reference to Government officers to be construed in case of change of designation, as reference to corresponding officers.
- Where any provision of this Act or of the Statutes or Regulations refers to an officer of the State Government by designation then, if that designation is altered or that office ceases to exist, the reference shall be construed as a reference to the altered designation, or, as the case may be, to such corresponding officer as the State Government may direct.
