Section 12A(1) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(1)All allotments shall be made by the Allotting Authority in consultation with an Advisory Committee consisting of:-(a)the member of the Rajasthan Legislative Assembly in whose constituency the land is situated,(b)the Pradhan of the Panchayat Samiti in whose jurisdiction the land is situated,(c)the Sarpanch of the Gram Panchayat in whose jurisdiction the land is situated, and(d)a representative of the Scheduled Castes or Scheduled Tribes as may be nominated by the Government if there is no representation of the said castes or tribes in the Advisory Committee.
