Rajasthan Motor Vehicles (Draft Amendment) Rules, 2008

S Rajasthan 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Motor Vehicles (Draft Amendment) Rules, 2008 [01 February 2008] CONTENTS 1. Short title, Commencement and Application 2. Amendment of sub-rule (1) of rule 1.2 Rajasthan Motor Vehicles (Draft Amendment) Rules, 2008 [01 February 2008] In exercise of power conferred by section 96 of Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) the State Government proposes to make the following rules further to amend the Rajasthan Motor Vehicles Rules, 1990. The following draft rules are hereby published as required by sub-section (1) of Section 212 of the said Act, for information of the person likely to be affected thereby and notice is hereby given to them that the said draft would be taken into consideration after the expiry of a period of 15 days from the date on which the copies of this Notification as published in the Official Gazette are made available to the public. Any objection or suggestion which may be received from any person with respect to the said draft rules before the expiry of the period as specified above, shall be considered by the State Government. Such objections and suggestions should be addressed to the Transport Commissioner and Secretary to the Government, Transport Department, Sahkar Marg Jaipur 1. Short title, Commencement and Application :- (1) These rules may be called the Rajasthan Motor Vehicles (Draft Amendment) Rules, 2008. (2) They shall come into force on the date of their final publication in the Official Gazette and shall extend to the whole of Rajasthan. 2. Amendment of sub-rule (1) of rule 1.2 :- The existing sub-clause (n) of the sub-rule (1) of rule 1.2 of the Rajasthan Motor Vehicles Rules, 1990 shall be substituted by the following namely:- "(n) Secretary to the Regional Transport Authority means any officer, not below the rank of District Transport Officer, appointed by the State Government to perform t h e functions and duties of the Secretary, Regional Transport Authority." By Order of the Governor Deputy Secretary to the Government of Rajasthan

Act Metadata
  • Title: Rajasthan Motor Vehicles (Draft Amendment) Rules, 2008
  • Type: S
  • Subtype: Rajasthan
  • Act ID: 22526
  • Digitised on: 13 Aug 2025