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State of Rajasthan - Section

Section 13 in Rajasthan Political Sufferers Aid Rules, 1959

13. Land Grants.

- The State Government may, if it is satisfied that a political sufferer who had to give up his profession calling or studies on account of his activities connected with political movement or imprisonment or detention in jail on grounds connected with political movement desires to resort to agriculture, grant him land free of any premium or other charge not exceeding 20 bighas of irrigated land or 60 bighas of un-irrigated land, whether in lieu of or in addition to any other aid under these rules with a view to facilitating his setting down as an agriculturist.[14. Procedure. - (1) An application for aid under these rules shall be in the form appended and presented by the claimant or his guardian (with out any time limit) personality or sent by registered post, acknowledgement due to the Secretary or Deputy Secretary, General Administration Department, Government of Rajasthan, Jaipur.
(2)Every such application shall be accompanied by a copy thereof (or in case the aid is claimed under Rule 12 two copies thereof) and also by documentary evidence, if any, in proof of the facts stated therein.
(3)The Secretary or the Deputy Secretary shall examine every such application to see whether the claimant deserves any aid under these rules on the statements made by him in the application, and if he feels that the claim deserves consideration, he shall immediately send a copy of the application to the Collector of the district in which the claimant resides or in which the property sought to be restored is situated, for necessary enquiry and report within one month regarding the truth of the statements made in the application and the eligibility of the claimant for aid under these rules.
(4)If the aid is claimed under Rule 12, a copy of the application shall also be sent to the Head of the Department in which the political sufferer lost service, directing him to report to the Collector of the district specified within 25 days regarding the truth of the statements made in application, together with his comments therein. The Head of the Department shall send a copy of his report to the Secretary, General Administration Department also.
(5)The Collector, on receipt of such reference, shall make such enquiries as he may deem necessary as to ascertain-
(a)if the claimant is a political sufferer or his dependent within the meaning of these rules;
(b)if the conditions subject to which the aid may be granted under these rules are fulfilled by the claimant:
(c)the form (or forms) in which such aid should, on the merits of the claim be granted; and
(d)the quantum of such aid.
(6)After such enquiry, as is referred to in sub-rule (5) and after considering the report, if any received from the Head of Department the Collector shall make specific recommendations, based on merits, to the General Administration Department for the grant of and or otherwise to the claimant. The recommendations of the Collector shall be accompanied by a brief explanatory note justifying the grant or refusal of the aid to the claimant under these rules. All such recommendations received from the Collectors by the General Administration Department shall be placed before the Committee which shall consist of the following for disposal-
1. Chief Minister Chairman
2. Finance Minister Vice-Chairman
3. Shri Harideo Joshi Member
4. Shri Mathuradas Mathur Member
5. Shri Kumbharam Arya Member
6. Shri Ram Karan Joshi Member
7. Shri Sobha Ram Member
8. Shri Brijsunder Sharma Member
9. Shri Muket Behari Lai Bhargave Member
10. Shri Chief Secretary Member
11. Shri Addl. Chief Secretary Secretary
12. Shri Finance Secretary Member
The Committee shall hold quarterly meeting, for the purpose. The Secretary of the committee shall place before the Committee-
(a)all application on which the recommendations of the Collector have been received for decision.
(b)a list of the applications on which the General Administration Department did not call report from Collectors as the statements made therein did not make the claimants eligible for any aid under the rules, and
(c)a list of the claimants regarding whom the reports of the Collectors have been called for but were not received till then, for information.
(7)The decision of the Committee on the claims placed before it shall be final and the Government shall act accordingly:Provided the Government may relax the provisions of any of these rules in hard and deserving cases but such relaxation shall not be made in respect of the maximum amount of aid eligible under these rules]. [Substituted by Notification No. F. (79) pol/C/50/II. dated 20-6-1961. published in Rajasthan Gazette Part IV-C, dated 27-7-1961 at pages 174- 177.]Notification[Notification No. F. 2(5) FD/CT/72. dated 22-11-1972. Published in Rajasthan Gazette Part IV-C (III), dated 8-3-72. page 299 (109).] S. O. 379(70)- In exercise of the powers conferred by Section 9 of the Indian stamp Act, 1899 (Central Act 2 of 1899) as adopted to Rajasthan by the Rajasthan Stamp Law (Adaptation) Act, 1952 (Rajasthan Act 7 of 1952) the State Govt, hereby remits the stamp duty payable on an Affidavit executed by an application in support of the application for grant of pension under the scheme of pension to freedom fighters evolved by the Government of India.[15. Relaxation. - The Government may relax the provisions of any of these rules generally or particularly in hard and deserving cases.] [Added by notification No. F. 18(123) GA/A/66. dated 18-11-1967, Published in Rajasthan Gazette Part IV-C, dated 6-4-1967, page 49.]