S. No. | Ministry / Organization | Department | Office | Subject | Part & Section | Issue Date | Publish Date | Gazette ID | Download |
1.
|
Ministry of Statistics and Programme Implementation
|
Not Applicable
|
Not Applicable
|
NOTIFICATION REGARDING RULE 4OF RULE 10 OF OFFICIAL LANGUAGE
|
Part II-Section 3-Sub-Section (ii)
|
14-May-2024
|
14-May-2024
|
CG-DL-E-14052024-254191
|
0.67 MB
|
2.
|
Ministry of Road Transport and Highways
|
Deptt. of Road Transport and Highways
|
Not Applicable
|
Pand M file State of the Jharkhand
|
Part II-Section 3-Sub-Section (ii)
|
14-May-2024
|
14-May-2024
|
CG-DL-E-14052024-254190
|
0.74 MB
|
3.
|
Reserve Bank of India
|
Not Applicable
|
Not Applicable
|
In exercise of the powers conferred under clause b of
sub section 6 of section 42 of the Reserve Bank of India Act
|
Part III-Section 4
|
14-May-2024
|
14-May-2024
|
CG-DL-E-14052024-254189
|
0.54 MB
|
4.
|
Reserve Bank of India
|
Not Applicable
|
Not Applicable
|
Whereas, the Reserve Bank of India has, in exercise of the powers conferred by sub section 4 of section 44A of the Banking Regulation Act
|
Part III-Section 4
|
14-May-2024
|
14-May-2024
|
CG-DL-E-14052024-254188
|
0.59 MB
|
5.
|
Ministry of Home Affairs
|
CTCR DIVISION
|
Not Applicable
|
Publication of Notification declaring Liberation Tigers of Tamil Eelam LTTE as an unlawful association under UAP Act 1967
|
Part II-Section 3-Sub-Section (ii)
|
14-May-2024
|
14-May-2024
|
CG-DL-E-14052024-254187
|
0.99 MB
|
6.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
Bureau of Indian Standards hereby makes the following AMENDMENT to the NOTIFICATION of Government of India
|
Part III-Section 4
|
13-May-2024
|
14-May-2024
|
CG-DL-E-14052024-254186
|
0.48 MB
|
7.
|
BOARD OF MAJOR PORT AUTHORITY FOR CHENNAI PORT
|
Not Applicable
|
Not Applicable
|
Central Government hereby approves with modification the Board of Major Port Authority for Chennai Port
|
Part III-Section 4
|
10-May-2024
|
14-May-2024
|
CG-DL-E-14052024-254185
|
0.7 MB
|
8.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
In pursuance of Sub rule 1 of Rule 15 of the Bureau of Indian Standards Rules, 2018, the Bureau of Indian Standards hereby notifies
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254184
|
0.63 MB
|
9.
|
Ministry of Environment, Forest and Climate Change
|
ESZ Division
|
Not Applicable
|
Reconstitution of SEIAA and SEAC Andra Pradesh
|
Part II-Section 3-Sub-Section (ii)
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254183
|
0.78 MB
|
10.
|
Ministry of Petroleum and Natural Gas
|
Gas Projects (GP) Division
|
Not Applicable
|
Publication of Notification in the Extra Ordinary Gazette of India under the Petroleum and Minerals Pipelines (ARUL) Act, 1962 for North East Natural Gas Pipeline Grid Project of M/s. Indradhanush Gas Grid Limited (IGGL).
|
Part II-Section 3-Sub-Section (ii)
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254182
|
0.73 MB
|
11.
|
Ministry of Steel
|
Not Applicable
|
Not Applicable
|
Notification in respect of Estate Officer, MECON Limited under Public Premises (Eviction of Unauthorized Occupants) Act, 1971
|
Part II-Section 3-Sub-Section (ii)
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254181
|
0.69 MB
|
12.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
In pursuance of Sub rule 1 of Rule 15 of the Bureau of Indian Standards Rules, 2018, the Bureau of Indian Standards hereby notifies that Indian standards
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254180
|
1.62 MB
|
13.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
In pursuance of Sub rule 1 of Rule 15 of the Bureau of Indian Standards Rules, 2018, the Bureau of Indian Standards
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254179
|
0.78 MB
|
14.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
In pursuance of Sub rule 1 of Rule 15 of the Bureau of Indian Standards Rules, 2018, the Bureau of Indian Standards hereby notifies that Indian standards
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254178
|
0.66 MB
|
15.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
In pursuance of Sub rule 1 of Rule 15 of the Bureau of Indian Standards Rules, 2018, the Bureau of Indian Standards
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254177
|
0.71 MB
|
16.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
Bureau of Indian Standards hereby makes the following AMENDMENT to the NOTIFICATION of Government of India under
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254176
|
0.65 MB
|
17.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
In pursuance of Sub rule 1 of Rule 15 of the Bureau of Indian Standards Rules, 2018, the Bureau of Indian Standards
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254175
|
0.72 MB
|
18.
|
Bureau of Indian Standards
|
Not Applicable
|
Not Applicable
|
In pursuance of Sub rule 1 of Rule 15 of the Bureau of Indian Standards Rules, 2018, the Bureau of Indian Standards hereby notifies that Indian standards
|
Part III-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254174
|
0.71 MB
|
19.
|
Ministry of Defence
|
Department of Defence
|
D(Coord)
|
RRs,
|
Part II-Section 4
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254173
|
0.75 MB
|
20.
|
Ministry of Finance
|
Department of Economic Affairs
|
Budget Division
|
Auction for Sale (re issue) of (i) 7.10pc GS 2034 and (ii) 7.34pc GS 2064
|
Part I-Section 1
|
13-May-2024
|
13-May-2024
|
CG-DL-E-13052024-254172
|
0.89 MB
|