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State of Rajasthan - Section

Section 19 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

19. [ Constitution of Apex committee, its powers and functions. [Inserted by F. 30(2) Cal. 74, dated 3-2-1977; Rajasthan Gazette Part IV-C(I), dated 24-2-1977, p. 683-689.]

- (i) The State Government hereby constitutes a Committee at the State level, herein after called Apex Committee, consisting of the following officers, namely:-
1. Special Secretary, Finance Chairman
2. Addl. Chief Engineer, PWD Building Member
3.[Special Secretary, GAD [Substituted by Notification F. 30(2) Cal 175, dated 23-8-1979; Rajasthan Gazette Part IV-C (I), dated 24-1-1980.] Member convener]
(ii)The Apex Committee shall have the following powers and functions, namely:-
(a)It shall decide cases of such Nazul/Devsthan buildings which are no auctioned under these rules for one reason or the other and also such cases of Nazul/Devsthan buildings where tenants authorised/unauthorised and trespassers, are in possession/occupation of such buildings and paying low rent or no rent at all. The Committee shall decide whether such Nazul/Devsthan Building is to be sold, auctioned or to be retained. In this connection the Apex Committee shall take decision and act upon in accordance with the provision (four point formula) as laid down in Appendix "G" of these Rules.
(b)It shall issue directions to the concerned authorities as it may deem proper for the maintenance/management of Nazul/Devsthan Buildings regarding which decision of not selling has been taken under clause (a) above.
(c)It shall have powers to revise the rate of rent after every fifth year of such Nazul/Devsthan Buildings regarding which it has been decided that they are not to be sold under clause (a) above. This revision of rent will be equal to the current market rate of rent to be assessed by the Executive Engineer, PWD concerned.]
Additional Members: - It is provided in Notification dated 25-7-2001 that in the matter of maintenance and acquittance the following shall be additional members:-
(a)Secretary/special Government Secretary, Revenue Department; and
(b)Commissioner Devsthan Department, Udaipur.