In exercise of powers conferred by Article 77(3) of the Constitution, the President has notified on 20-09-2018, vide S.O. 4962 (E) the Government of India (Allocation of Business) Three Hundred and Forty Fourth Amendment Rules, 2018 to amend the Government of India (Allocation of Business) Rules, 1961.
In the Government of India (Allocation of Business) Rules, 1961, in THE SECOND SCHEDULE, under the heading “MINISTRY OF COMMERCE AND INDUSTRY (VANIJYA AUR UDYOG MANTRALAYA)”, under the sub-heading “B. DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION (AUDYOGIK NITI AUR SAMVARDHAN VIBHAG)”, after entry 4, the following entry shall be inserted, namely:-
“4A. Matters related to e-Commerce.”.
Cabinet Secretariat
