In exercise of the
powers conferred by the proviso to Article 154 of the Constitution, the
Governor is pleased to make the following rules for its application in the
State of Uttar Pradesh. These rules may be
called the Uttar Pradesh Rani Lakshmi Bai Mahila Samman Kosh Rules (First
Amendment), 2015. [1][They shall come into
force at once. Provided that in
cases of acid attack, in order to provide Medical and Monetary assistance to
the victims, the State Government may notify an earlier date from which these
rules shall come into force.]UTTAR PRADESH RANI LAKSHMI BAI MAHILA
SAMMAN KOSH RULES (FIRST AMENDMENT), 2015
PREAMBLE