Government Securities Act 2006

Preamble

An Act to consolidate and amend the law relating to Government securities and its management by the Reserve Bank of India and for matters connected therewith or incidental thereto. WHEREAS it is expedient to consolidate and amend the law relating to Government securities and its management by the Reserve Bank of India; AND WHEREAS Parliament has no power to make laws for the States with respect to any of the matters aforesaid except as provided in articles 249 and 250 of the Constitution;

AND WHEREAS in pursuance of clause (1) of article 252 of the Constitution, resolutions have been passed by the Houses of the Legislatures of all the States, except the Legislature of the State of Jammu and Kashmir, to the effect that the matters aforesaid should be regulated in those States by Parliament by law; BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows: