S. No. | Ministry / Organization | Department | Office | Subject | Part & Section | Issue Date | Publish Date | Gazette ID | Download |
1.
|
Ministry of Civil Aviation
|
Not Applicable
|
Not Applicable
|
Notification for Extension of last date for licensing of Diu aerodrome up to 31st December,2025
|
Part I-Section 1
|
24-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259645
|
1.57 MB
|
2.
|
Ministry of Steel
|
Not Applicable
|
Not Applicable
|
Rescission of Notification no 1(6) 2024 ID 2 Ministry of Steel Dated 12th December 2024 regarding
|
Part II-Section 3-Sub-Section (i)
|
24-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259644
|
1.56 MB
|
3.
|
Ministry of Railways
|
Construction Department
|
Western Railway
|
Notification under clause 20E of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project Namely Dahod Indore New line project of Madhya Pradesh state
|
Part II-Section 3-Sub-Section (ii)
|
24-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259643
|
1.81 MB
|
4.
|
Ministry of Railways
|
Construction Department
|
Western Railway
|
Notification under clause 20E of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project Namely Dahod Indore New line project of Madhya Pradesh state
|
Part II-Section 3-Sub-Section (ii)
|
24-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259642
|
1.87 MB
|
5.
|
Securities and Exchange Board of India
|
Not Applicable
|
Not Applicable
|
Whereas the erstwhile Forward Market Commission, vide Notification dated October 9, 2009 bearing number
|
Part III-Section 4
|
26-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259641
|
1.74 MB
|
6.
|
Institute of Chartered Accountants of India
|
Not Applicable
|
Not Applicable
|
In Pursuance of Rule 36 of the Chartered Accountants Election to the Council Rules, 2006, the Council of the Institute of Chartered Accountants
|
Part III-Section 4
|
26-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259640
|
1.78 MB
|
7.
|
Ministry of Railways
|
Construction Department
|
Western Railway
|
Notification under clause 20A of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project Namely Dahod Indore New line project of Madhya Pradesh state
|
Part II-Section 3-Sub-Section (ii)
|
24-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259639
|
1.82 MB
|
8.
|
Ministry of Education
|
Department of Higher Education
|
Not Applicable
|
Public Notification of Recruitment Rule
|
Part II-Section 3-Sub-Section (i)
|
26-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259638
|
1.75 MB
|
9.
|
Ministry of Railways
|
Construction Department
|
Western Railway
|
for land to be acquired in connection with Special Railway Project namely Samakhiyali Gandhidham Quadrupling Project in District Kutch in the state of Gujarat
|
Part II-Section 3-Sub-Section (ii)
|
24-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259637
|
1.81 MB
|
10.
|
Ministry of Railways
|
Construction Department
|
Western Railway
|
Notification under clause 20E of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project Namely Dahod Indore New line project of Madhya Pradesh state
|
Part II-Section 3-Sub-Section (ii)
|
24-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259636
|
1.8 MB
|
11.
|
Ministry of Steel
|
Not Applicable
|
Not Applicable
|
Notification regarding Taxonomy for Green Steel for India regarding
|
Part I-Section 1
|
24-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259635
|
1.79 MB
|
12.
|
Ministry of Railways
|
Construction Department
|
Western Railway
|
Notification under clause 20E of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project Namely Dahod Indore New line project of Madhya Pradesh state
|
Part II-Section 3-Sub-Section (ii)
|
24-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259634
|
1.9 MB
|
13.
|
Government of The National Capital Territory of Delhi
|
Directorate of Education
|
Not Applicable
|
Notification
|
Part IV
|
24-Dec-2024
|
26-Dec-2024
|
SG-DL-E-26122024-259633
|
1.61 MB
|
14.
|
Ministry of Finance
|
Department of Revenue
|
Central Board of Indirect Taxes and Customs
|
ADD on DOPP
|
Part II-Section 3-Sub-Section (i)
|
26-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259632
|
1.83 MB
|
15.
|
Ministry of Finance
|
Department of Revenue
|
Central Board of Indirect Taxes and Customs
|
Extension of date on Yellow Peas to 28.02.2025
|
Part II-Section 3-Sub-Section (i)
|
26-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259631
|
2.06 MB
|
16.
|
Ministry of Railways
|
Construction Department
|
North Eastern Railway
|
For publication in the Gazette of India under section 20A of Railways Amendment Act 2008 for Special Railway Project namely Chhitauni Tamkuhi Road New Railway Line Project in District Kushinagar Uttar Pradesh
|
Part II-Section 3-Sub-Section (ii)
|
23-Dec-2024
|
26-Dec-2024
|
CG-UP-E-26122024-259630
|
1.99 MB
|
17.
|
Ministry of Finance
|
Department of Revenue
|
Customs Wing CBIC
|
In exercise of the powers conferred by sub section (1) of section 4, read with section 3 and sub sections (1) and (1A) of section 5 of the Customs Act, 1962 (52 of 1962),
|
Part II-Section 3-Sub-Section (ii)
|
26-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259629
|
1.75 MB
|
18.
|
Government of The National Capital Territory of Delhi
|
Finance Department
|
Not Applicable
|
Account Aggregator
|
Part IV
|
23-Dec-2024
|
26-Dec-2024
|
SG-DL-E-26122024-259627
|
1.53 MB
|
19.
|
Ministry of Power
|
Not Applicable
|
Not Applicable
|
Authorization of VEH Jayin Renewables Private Limited
|
Part II-Section 3-Sub-Section (ii)
|
23-Dec-2024
|
26-Dec-2024
|
CG-DL-E-26122024-259626
|
2.14 MB
|
20.
|
Ministry of Railways
|
Construction Department
|
Western Railway
|
Notification under clause 20E of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project , namely, Gauge Conversion of VijapurAmbaliyasan (Western Railway) in Mahesana District of Gujarat State
|
Part II-Section 3-Sub-Section (ii)
|
24-Dec-2024
|
26-Dec-2024
|
CG-MH-E-26122024-259624
|
1.95 MB
|