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Ministry of Home Affairs makes further ‘amendment’ to certain regulations passed in pursuance to “Sardar Patel National Unity Award”

Ministry of Home Affairs makes the following AMENDMENT to the NOTIFICATION of the Government of India dated 20-09-2019 and in pursuance of the Regulation 6 and 8 for the award of the decoration SARDAR PATEL NATIONAL UNITY AWARD of the Gazette of India:—

Regulation 6– Substitute “Any citizen of India without distinction of religion, race, caste, gender, place of birth, age or occupation and any institution/organization shall be eligible for the Award.” for “Any person without distinction of race, occupation, position or sex shall be eligible for the award.”

Regulation 8– Substitute “The names of the person or organization or institution, upon whom the decoration is conferred, shall be published in the Gazette of India and a register of all such recipients shall be maintained under the direction of the President.” for “The names of the persons, upon whom the decoration is conferred, shall be published in the Gazette of India and a register of all such recipients shall be maintained under the direction of the President.”

*Please refer to the notification passed pertaining to the regulations here: REGULATIONS


Ministry of Home Affairs

[Notification dt. 20-09-2019]

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