Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Public Trusts (Amendment) Act, 2007 [19 October 2007] CONTENTS 1. Short title and commencement 2. Amendment of section 52, Rajasthan Act No. 42 of 1959 3. Amendment of section 53, Rajasthan Act No. 42 of 1959 4. Repeal and savings Rajasthan Public Trusts (Amendment) Act, 2007 [19 October 2007] The following Act of the Rajasthan State Legislature received the assent of the Governor on the 19th day of October, 2007 and is published for general information:- (Act No. 13 of 2007) [Received the assent of the Governor on the 19th day of October, 2007] An Act further to amend the Rajasthan Public Trusts Act, 1959. Be it enacted by the Rajasthan State Legislature in the Fifty-eighth Year of the Republic of India, as follow:- 1. Short title and commencement :- ( 1 ) This Act may be called the Rajasthan Public Trusts (Amendment) Act, 2007. (2) It shall be deemed to have come into force on and from 9th May, 2007. 2. Amendment of section 52, Rajasthan Act No. 42 of 1959 :- In section 52 of the Rajasthan Public Trusts Act, 1959 (Act No. 42 of 1959), hereinafter referred to as the principal Act,- (i) in clause (e) of sub-section (1), for the existing expression "ten thousand", the expression "one lac" shall be substituted; (ii) after the existing sub-section (2), the following subsection shall be added, namely:- " (3) Notwithstanding anything contained in this section or section 53 or any other provision of this Act, if the State Government is satisfied that it is necessary so to do for the purposes of maintenance of public order, it may, by notification in the Official Gazette, suspend the application of this Chapter to any public trust for which the procedure for constitution of committee of management under this Chapter has been commenced or is yet to b e commenced for such period as may be specified in such notification.". 3. Amendment of section 53, Rajasthan Act No. 42 of 1959 :- In section 53 of the principal Act,- (i) for the existing sub-section (1), the following shall be substituted, namely:- "(1) Notwithstanding anything contained in any provision of this Act or in any law, custom or usages, if the State Government is satisfied that it is expedient in public interest so to do, it may, by notification in the Official Gazette, vest the management of a public trust to which this Chapter applies in a committee of management to be constituted by it in the manner hereinafter provided from such date as may be appointed by it in this behalf". (ii) in sub- section (2), after the existing expression "the date" and before the expression "fixed" the word "so" shall be inserted. 4. Repeal and savings :- (1 ) The Rajasthan Public Trusts (Amendment) Ordinance, 2007 (Ordinance No. 3 of 2007) is hereby repealed. (2) Notwithstanding such repeal, all actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been taken or made under the principal Act as amended by this Act. Mahesh Bhagvati Secretary to the Government.