The JAMMU AND KASHMIR GOVERNMENT GAZETTE, ACT 1945 (1888 A. D.)

GOVERNMENT GAZETTE
ACT, 1945
(Act No. XII of Svt. 1945)
THE JAMMU AND KASHMIR GOVERNMENT
GAZETTE, ACT 1945 (1888 A. D.)
( Act No. XII of Samvat 1945)
CONTENTS
Preamble.
Section
1. Title.
2. Day of publication.
3. What it will contain.
4. Parts of the Gazette.
5. Responsibility of Officer-in-charge of Press.
6. Charges for publication of Civil Court notices.
7. Private publications.
8. Officers to whom Gazette shall be supplied free.
9. Annual subscription.
10. Publication of Government orders.
11. Presumption Proof.
12. Government to frame rules.
–––––––
GOVERNMENT GAZETTE ACT, 1945 409
[Translated from original in Urdu Published in Government Gazette
dated 2nd Assuj, 1946]
THE JAMMU AND KASHMIR GOVERNMENT
GAZETTE, ACT 1945 (1888 A. D.)
( Act No. XII of Samvat 1945)
[Sanctioned by His Highness the Maharaja Sahib Bahadur in Council
on 14th Phagan, 1945].
Whereas it is expedient for the better administration to start the publica-
tion of Government Gazette within the State, His Highness in Council is pleased
to command as follows :––
1. Title.–– This Gazette shall be called the 1[Jammu and Kashmir 
2
[Official
Gazette].
2. Day of publication.–– It shall be 3[published every week on Monday
unless 
4
[the Government of the Union territory of Jammu and Kashmir] fix any
other day in this behalf.
3. What it will contain.–– There shall be published in the Gazette all
Aims and Orders relating thereto duly passed by 
4
[the Government of the
Union territory of Jammu and Kashmir], all Departmental Orders, Notifications
and Circulars, appointments of Gazetted Officers and their transfers, leaves,
dismissal and suspension.
4. Parts of the Gazette.–– 5[This Gazette will have as many parts as nec-
essary.]
6
[x x x x x]
5. Responsibility of Officer-in-charge of Press.–– The Officer-in-Charge
of the Press, shall be responsible for the proper and timely publication of the
matters pertaining to each department and for the 7[correct reproduction] of
every order printed therein.
1. Title of the Gazette was substituted by Notification I-Lof Samvat 1982 published in Govern-
ment Gazette dated 5th Jeth 1982 for “State Gazette”.
2. Substituted by S.O. 1229 (E) dated 31.03.2020 for “Government Gazette”.
3. The day of issue of Gazette is Thursday now by Finance Department Notification No. 21,
dated 4th July, 1927 published in Government Gazette dated 10th Sawan, 1984.
4. Substituted by S.O. 1229 (E) dated 31.03.2020 for “Government”. For earlier amendment
see Act X of Samvat 1996.
5. The present arrangement of the Gazette is different.
6. Paragrapgs second, Third, Fourth and Fifth of section 4 omitted by A.L.O. 2008.
7. Substituted by Act VI of 1959 for “correctness”.
410 GOVERNMENT GAZETTE ACT, 1945
6. Charges for publication of Civil Court notices.––
 1
[The notices issued
by the Civil Courts in pursuance of the provisions of the law in force may be
published subject to the payment of the charges at the rate of 2[twelve naya
paise per line per insertion or at such rate as may be determined by the 
3
[Govern-
ment of the Union territory of Jammu and Kashmir] from time to time]. The charges
shall be realised by the Civil Courts from the person at whose request a notice is
issued and amount realised shall be remitted to the Superintendant Press.
7. Private publications.––
1
[Any member of the public may, on an appli-
cation to the Officer-in-Charge of Press, get his advertisements published on
payment of the charges at the rate of 4[twelve naya paisa per line per insertion
or at such rate as may be determined from time to time].
8. Officers to whom Gazette shall be supplied free.–– 4[Copies of the
Government Gazette shall be supplied free of charge to such officers and de-
partments as the Government may direct].
9. Annual subscription.–– 5[Any person may subscribe to the 
6
[Official
Gazette] on payment of subscription charges at a rate to be determined by the
Government from time to time].
10. Publication of Government orders.––All orders on the annual reports
of Departments of the 
7
[Union territory of Jammu and Kashmir] passed by 3[the
Government of the Union territory of Jammu and Kashmir], shall be published in
the 
6
[Official Gazette], if their publication is sanctioned by 3[the Government of
the Union territory of Jammu and Kashmir].
11. Presumption Proof.––Every entry in the Gazette shall be presumed to
have been made under the orders of a competent authority. An order published
in the Gazette may be proved to have been issued by the production of a copy
of the Gazette in which it may be found printed.
12. Government to frame rules.––The 3[Government of the Union terri-
tory of Jammu and Kashmir] shall frame proper rules for the regular publication
of the Gazette.
7
[x x x x].
1. For present rates see Finance Department Notification No. 21 dated 4th July, 1927, pub-
lished in Government Gazette dated 10th Sawan, 1984.
2. Substituted ibid for annas 2 per line per insertion.
3. Substituted by S.O. 1229 (E) dated 31.03.2020 for “Government”.
4. Section 8 substituted ibid.
5. Section 9 substituted by Act VI of 1959.
6. Substituted by S.O. 1229 (E) dated 31.03.2020 for “Government Gazette”.
7. Substituted ibid for “State”.
8. Second paragraph “Rules and Order framed shall be submitted to the Council for sanction” deleted by
Act X of Samvat 1996.

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