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Recent Gazettes

Subject
 Issue Date
58th Annual General Meeting of shareholders of State Bank of India will be held at the Y. B. Chavan Auditorium, Y. B. Chavan Centre, General Jagannath Bhosale Marg, Nariman Point, Mumbai-400021 (Maharashtra) on Friday, the 21st June, 2013 at 03.00 P.M. for transacting
11-May-2013
The Central Govt. hereby appoints Shri P. Sasidharan, District Judge, as Judge to preside over the National Investigation Agency Special Court.
07-May-2013
Ministry of External Affairs, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R 79 (E) dated the 9th February, 2012, in the Short title and Commencement, for 2011 read 2012
03-May-2013
The President hereby directs that the Administrator of the Union territory of Dadra and Nagar Haveli shall, subject to the control of the President and until further orders.
03-May-2013
The Central Govt. hereby rescinds the above notification except as respects things done or omitted to be done before such rescission.
03-May-2013
The Central Govt. declared its intention to acquire the land specified in the Schedule annexed to the said notification for building, maintenance, management and operation of NH no.-24 on the stretch of land from Km. 212.900 to Km. 262.000 (Moradabad-Bareilly Section) in Bareilly in State of Uttar Pradesh.
02-May-2013
The Central Govt. hereby makes the following Order further to amend the Fertiliser (Control) Order, 1985, may be called the Fertiliser (Control) Second Amendment Order, 2013.
02-May-2013
The Central Govt, hereby makes the following regulations further to amend the Indian Medicine Central Council (Minimum Standards of Education in Indian Medicine) Regulations, 1986, may be called the Indian Medicine Central Council (Minimum Standards of Education in Indian Medicine) Amendment Regulations, 2013.
02-May-2013
The 53rd Annual General Meeting of the Shareholders of the State Bank of Mysore will be held at the Jnana Jyothi Auditorium, Central College, Palace Road, (Opp. Cauvery Guest House) Bangalore-560001 on Tuesday, 4th June, 2013 at 11.30 a.m.
02-May-2013
These rules may be called the Indian Wireless Telegraphy ( Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Amendment Rules, 2013.
02-May-2013
The Central Govt. hereby rescinds the Orders published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), dated the 22nd November, 1999 and the 29th December, 1999.
02-May-2013
Central Government hereby constitutes the State Level Environment Impact Assessment Authority (SEIAA), Assam (hereinafter referred to as the Authority, Assam) comprising of the following Members
01-May-2013
The Central Govt. hereby re-constitutes the National Council for Teacher Education consisting of the following members.
01-May-2013
The Central Govt. after being satisfied that for the public purpose, the land, the brief description of which is given in the Schedule below is required for building, maintenance, management and operation of NH No. 18, on the stretch of land from Km. 167.750 to Km. 224.360 (Kadapa-Kurnool Section) in District Kadapa, in the State of Andhra Pradesh, hereby declares in intention to acquire such land.
01-May-2013
The Central Govt. declared its intention to acquire the land specified in the Schedule annexed to the said notification for building, maintenance, management and operation of NH No 69, on the stretch of land from Km 34.500 to Km 45.600 (Obedullaganj-Betul section) in District Hoshangabad, in the State of Madhya Pradesh.
01-May-2013
The Central Govt. declared its intention to acquire the land specified in the Schedule annexed to the said notification for building, maintenance, management and operation of NH No 6 (New NH-53) on the stretch of land from Km 230.490 to Km 238.966 of NH No. 6 (New NH-53) (Aurang-Saraipali Section) in District Raipur, in the State of Chhattisgarh.
01-May-2013
The Central Govt. hereby makes the following amendment in the notification of the Govt. of India in the Ministry of Road Transport and Highways number S.O. 1668 (E), dated the 20th July, 2011.
01-May-2013
This Order may be called the Fertiliser (Control) Second Amendment Order, 2013.
01-May-2013
The Central Govt. hereby makes the following amendment in the notification of the Govt. of India in Ministry of Road Transport and Highways, number S.O. 1342(E), dated the 20th December, 2002.
01-May-2013
The Central Govt. hereby makes the following amendment in the notification of the Govt. of India in Ministry of Road Transport and Highways, number S.O. 3049(E), dated the 30th November 2009.
01-May-2013
In exercise of the powers conferred by sub-section (1) of section 3 of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (50 of 1962), the Central Govt. hereby declares its intention to acquire the right of user therein.
30-Apr-2013
The Central Govt, after being satisfied that for the public purpose, the land, the brief description of which is given in the Schedule below, is required for building, maintenance, management and operation of NH No. 33, in the stretch of land from km 277.500 to km 333.500 (Mahulia to Baharagora Section) and NH No. 06 km. 200.550 to km. 185.150 ( Baharagora to Chichira section) in the district of East Singhbhum in the State of Jharkhand, hereby declares its intention to acquire such land.
30-Apr-2013
The Central Govt. declared its intention to acquire the land specified in the Schedule annexed to the said notification for building, maintenance, management and operation of National Highway No. 69, in the stretch of land from Km. 161.000 to Km. 213.400 (Betul-Pandhurna Section) in the District Betul, in the State of Madhya Pradesh.
30-Apr-2013
The Register of Shareholders of State Bank of Mysore will remain closed from the 10th May, 2013 to 11th May, 2013.
29-Apr-2013
The Central Govt. hereby specifies that the officer specified in column (4) of the Table below, may, before institution of any prosecution under this Act.
29-Apr-2013
I, D. Purushotham, Commissioner of Customs, Mangalore hereby approve the Mangalore Airport, New Integrated Terminal and the International Air Cargo Complex in the Old Terminal, as detailed in the Schedule below, to be the area for Unloading of imported goods and the Loading of export goods or any class of such goods, subject to strict observance of the relevant provisions of the Customs Act
29-Apr-2013
Central Government declared its intention to acquire the land specified in the Schedule annexed to the said notification for building (widening/four-lanning, etc.) maintenance, management and operation of National Highway No. 232, on the stretch of land from Km. 194.000 to Km. 245.000 (Raebareilly Banda Section) in district of Fatehpur in the State of Uttar Pradesh.
29-Apr-2013
The President, on the advice of the Prime Minister, has been pleased to relinquish with effect from 20th March, 2013.
27-Apr-2013
Central Government declared its intention to acquire the the right of use in the land specified in the Schedule appended to that notification for the purpose of laying pipeline for transportation of Petroleum Product from Rewari in the Statate of Haryana to Kanpur in the State of Uttar Pradesh by Hindustran Petroleum Corporation Limited
27-Apr-2013
Central Government declared its intention to acquire the the right of use in the land specified in the Schedule appended to that notification for the purpose of laying pipeline for transportation of Petroleum Product from Rewari in the Statate of Haryana to Kanpur in the State of Uttar Pradesh by Hindustran Petroleum Corporation Limited
27-Apr-2013
Central Government declared its intention to acquire the the right of use in the land specified in the Schedule appended to that notification for the purpose of laying pipeline for transportation of Petroleum Petroleum crude from Salaya in the State of Gujarat to Mathura in the State of Uttar Pradesh (Under Salaya-Mathura Pipeline De-bottlenecking Project) of Indian Oil Corporation Limited
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 6 of the said Act, the Central Govt. hereby declares that the right of user in the land specified in the Schedule appended to this notification is hereby acquired for laying the pipeline.
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 3 of the Petroleum and Minerals pipelines (Acquisition of right of user in land) Act, 1962 (50 of 1962), the Central Govt. hereby declares its intention to acquire the right of user therein.
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 3 of the Petroleum and Minerals pipelines (Acquisition of right of user in land) Act, 1962 (50 of 1962), the Central Govt. hereby declares its intention to acquire the right of user therein.
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 3 of the Petroleum and Minerals pipelines (Acquisition of right of user in land) Act, 1962 (50 of 1962), the Central Govt. hereby declares its intention to acquire the right of user therein.
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 6 of the said Act, the Central Govt. hereby declares that the right of user in the land specified in the Schedule appended to this notification is hereby acquired.
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 6 of the said Act, the Central Govt. hereby declares that the right of user in the land specified in the Schedule appended to this notification is hereby acquired for laying the pipeline.
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 6 of the said Act, the Central Govt. hereby declares that the right of user in the land specified in the Schedule appended to this notification is hereby acquired for laying the pipeline.
27-Apr-2013
In exercise of the powers conferred by sub section 1 of Section 6 of the said Act, the Central Govt. hereby declares that the right of user in the land specified in the Schedule appended to this notification is hereby acquired.
27-Apr-2013
The Central Govt. hereby appoints Sh. N. K. Joshi, Dy. Land & Development Officer, whose name appears in column 2 of the Table below in the place of Sh. K. C. Meena, the then Dy. Land & Development Officer, being Gazetted Officer of the Govt. to be Estate Officer for the purpose of the said Act.
27-Apr-2013
Shri Ambica Banerjee, an elected member of Lok Sabha from Howrah Parliamentary constituency of West Bengal passed away at Kolkata on 25th April, 2013 and consequently his seat in Lok Sabha has become vacant with effect from that date.
26-Apr-2013
Draft Regulations. These regulations may be called the Food Safety and Standards (Food Products Standards and Food Additives) Second Amendment Regulations, 2013.
26-Apr-2013
Notice is hereby given that the Register of Shareholders of State Bank of Travancore will remain closed from Wednesday, the 8th May 2013 to Thursday the 9th May 2013.
26-Apr-2013
The Fifty-third Annual General Meeting of the Shareholders of the State Bank of Travancore will be held in the A.K.G. Memorial Hall, Gas House Junction, Palayam, Thiruvananthapuram-695034, on Tuesday, the 28th May, 2013 at 3.30 P.M.
26-Apr-2013
The change of land use of an area 9000.0 sqm from Recreational (City Park, District Park, Community Park, Reserve forest) to Utility (Relay Receiving substation) at Dhaula Kuan in Zone-F.
26-Apr-2013
The change of land use of an area 4000.0 sqm from Recreational (District Park) to Public & Semi-Public (Cremation Ground) at Harkesh Nagar in Zone-F.
26-Apr-2013
The Central Govt. declared its intention to acquire the land specified in the Schedule annexed to the said notification for building, maintenance, management and operation of NH No. 232 on the stretch of land from km. 92.000 to km. 111.000 (Tanda-Raebareilly Section) in the district of Amethi in the state of Uttar Pradesh.
26-Apr-2013
The Central Govt, after being satisfied that for the public purpose, the land, the brief description of which is given in the schedule below, is required for building, maintenance, management and operation of NH No-232, on the stretch of land from km. 0.000 to 36.000 (Tanda-Raebareilly Section) in the district of Ambedkar Nagar in the state of Uttar Pradesh, hereby declares its intention to acquire such land.
26-Apr-2013
These rules may be called the Ministry of Home Affairs (Secretariat Security Organisation), Constable Recruitment Rules, 2013.
26-Apr-2013
These rules may be called the Junior reception Officer (Secretariat Security Organisation) Ministry of Home Affairs Recruitment Rules, 2012.
26-Apr-2013
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