UTTAR PRADESH RANI LAKSHMI BAI MAHILA SAMMAN KOSH RULES (FIRST AMENDMENT), 2015

 

PREAMBLE

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.

Rule - 1. Short title and commencement.

These rules may be called the Uttar Pradesh Rani Lakshmi Bai Mahila Samman Kosh Rules (First Amendment), 2015.

Rule - 2.

[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.]