The rajasthan non-trading companies act, 1960

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THE RAJASTHAN NON-TRADING COMPANIES ACT, 1960 
(Act No. 13 of 1960) 
 
[Received the assent of the Governor on the 8th day of April, 1960.] 
 
An 
 
Act 
 
to provide the law for the incorporation, regulation and winding up of non-trading 
companies and certain other associations with objects confined to the State of Rajasthan. 
 
 Be it enacted by the Rajasthan State Legislature in the Eleventh Year of the Republic 
of India as follows:— 
 
 1. Short title, extent, commencement and application. —(1) This Act may be called 
the Rajasthan non-Trading Companies Act, 1960. 
 
 (2) It extends to the whole of the State of Rajasthan. 
 
 (3) It shall come into force at once. 
 
 (4) It shall apply to a company as defined in section 2 of this Act. 
 
 2. Definition of company.—In this Act a “company” means a company formed and 
registered under this Act or an existing company formed and registered under any of the 
previous companies laws specified in clause (ii) of sub -section (1) of section 3 of the 
Companies Act, 1956 (Central Act 1 of 1956) and— 
 
 (i) which is confined in the scope of its objects to the State of Rajasthan, and 
 
 (ii) which is a non -trading corporation within the meaning of entries 43 and 4 4 
in List I of the Seventh Schedule to the Constitution of India. 
 
 3. Application of Central Act I of 1956 to Companies to which this Act applies. —
The provisions of the Companies Act, 1956 (Central Act 1 of 1956) shall, so far as may 
be, apply to the regi stration, incorporation, regulation and winding up of companies to 
which this Act applies: 
 
 Provided that— 
 
 (i) the powers conferred on the Central Government by those provisions shall be 
exercisable and may be exercised by the State Government; 
 
 (ii) the State Government shall be competent, by notification in the Official 
Gazette, to delegate all or any of such powers to any subordinate officer or authority 
specified in the notification; 
 
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 (iii) the State Government shall have power by a like notificati on to relax, omit, 
add to or vary any provision of the aforesaid Central Act hereby made applicable to 
companies to which this Act applies; and 
 
 (iv) the powers, duties and functions of the Registrar under the said provisions 
shall be exercised, discharged and performed by such person as may be appointed by 
the State Government, by name or by virtue of office, to be the Registrar in relation to 
companies to which this Act applies. 
 
 
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