Section 5 in Rajasthan Land Pooling Schemes Act, 2016
5. Power of the State Government to require the appropriate authority make scheme.
(1)Notwithstanding anything contained in this Act, the State Government may, in respect of any appropriate authority, after making such enquiry, as deems necessary, direct that appropriate authority to make and submit for its sanction draft scheme in respect of any area in regard to which a scheme may be made after a notice regarding its making has been duly published in the prescribed manner.(2)If the appropriate authority fails to make the declaration of intention to make scheme within sixty days from the date of direction made under sub-section (1), the State Government may, by notification in the Official Gazette, appoint an officer to make an submit the draft scheme for the area to the State Government after a notice regarding it making has been duly published as aforesaid and thereupon the provisions of this shall, as far as may be applicable, apply to the making of such a scheme.
