The RAJASTHAN PUBLIC SERVICE COMMISSION (REGULATION AND VALIDATION OF PROCEDURE) ACT, 1976

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THE RAJASTHAN PUBLIC SERVICE COMMISSION (REGULATION 
AND VALIDATION OF PROCEDURE) ACT, 1976 
(Act No. 5 of 1976) 
(Received the assent of the Governor on the 4th day of February, 1976) 
 
An Act to provide for the regulation of the procedure of the Rajasthan Public 
Service Commission and Validation of matters connected therewith.  
 
Be it enacted by the Rajasthan State Legislature in the Twenty -seventh year of the 
Republic of India as follows:-  
 
1. Short title and commencement .- (1) This Act may be called the Rajasthan Public 
Service Commission (Regulation and Validation of Procedure) Act, 1976.   
(2) It shall be deemed to have come into force on the 26th day of January, 1950.   
2. Definitions.- In this Act, unless the subject otherwise requires-  
(a)  “Commission” means the Rajasthan Public Service Commission; and  
(b)  “Jurisdiction” with reference to the Commission means the powers, duties and 
functions of the Commission under the constitution o r any rules made under 
Article 309 thereof or under any law for the time being in force.  
3. Procedure of the Commission.- (1) The Chairman, one or more of the members or 
all the members of the Commission may, jointly or severally, exercise the jurisdiction of the 
Commission.  
(2) The jurisdiction of the Commission may be exercised as provided in subsection 
(1), by holding co mpetitive examinations, interviews, viva voce tests and in such other 
manner as may be considered proper in each case or generally.  
(3) The Chairman of the Commission may, from time to time, distribute the business 
of the Commission and may, in doing so,-  
(i)  nominate one or more of the members to exercise singly or jointly the jurisdiction 
of the Commission in relation to a case or class of cases or generally and  
(ii)  direct the case or class of cases in which the jurisdiction of the Commission shall 
be exercised by all the members and himself jointly or by himself singly, or 
jointly with such one or more of the members as may be specified in the order.  
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4. Validation of  certain actions of the Commission .- Notwithstanding anything 
contained in any judgment, decree or order of any court in any law for the time being in force 
and notwithstanding any want or defect of representation of the Commission or in the 
constitution thereof-  
(a) all things done, action taken, including examinations or selections held, 
recommendation made, and consultation or advice given by the Chairman or any 
one or more of the members of the Commission in the exercise of the jurisdiction 
of the Commission shall be and shall be deemed always to have been as valid and 
effective as if su ch things were done, actions were taken, examinations or 
selection were held, recommendation was made and consultation or advice was 
given by all the members of the Commission including the Chairman; and  
(b) n o action taken, thing done, including examinat ion or selection held, 
recommendation made, consultation or advice given, by the Chairman or any one 
or more members of the commission jointly or severally, shall be called in 
questions in any court merely on the ground that all the members of the 
Commission did not act in taking the action doing the thing, holding the 
examination or selection, making the recommendation or in giving the 
consultation and the advice.  
5. Repeal and saving .- (1) The Rajasthan Public Service Commission (Regulations 
and Validation of Procedure) Ordinance, 1975 (Rajasthan Ordinance 16 of 1975) is hereby 
repealed.   
(2) Notwithstanding such repeal, all things done, action taken, including examination 
or selection held, recommendations made, consultation or advice given by the Chair man or 
any one or more of the members of the Commission, jointly or severally, under or according 
to the said Ordinance shall be deemed to have been taken by them under or according to this 
Act.  
 
 

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