Section 12 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
12. Allotment.
(1)All allotments shall be made by the Sub-Divisional Officer in consultation with an Advisory Committee consisting of-(i)the member of the Rajasthan Legislative Assembly in whose constituency the land is situated:(ii)the Pradhan of the Panchayat Samiti having jurisdiction:(iii)the Sarpanch of the village Panchayat Samiti having jurisdiction:(iv)the Assistant Conservator of Forest or Range Officer of the area:(v)the Vikas Adhikari of the Panchayat Samiti having jurisdiction:(vi)the Assistant Engineer P.W.D./Irrigation Department having jurisdiction (for allotment of strips of land alongwith the roads and canals only as the case may be).(vii)[ The Tehsildar of the Tehsil concerned.] [Added by G.S.R. 121, Dated 13-1-1988; published in Rajasthan Gazette Part 4(Ga)(1), Dated 11-2-88, p. 448.](2)The Sub-Divisional Officer shall give to the members of the Advisory Committee at least seven days notice of the date, time and place of the meeting of the Committee:Provided that if any member of the Advisory Committee fails to attend on the date fixed and intimated to him the Sub-Divisional Officer shall carry on the work of allotment in consultation with other members of the Advisory Committee not being less than two in number out of the one should be public representative. No quorum shall however be required for any adjourned meeting.(3)The notice of the meeting shall be served in the manner prescribed in the Rajasthan Revenue Courts Manual, Volume I Part 1, for the service of process provided that if the service is not possible through a process server, it shall be sent by post 'under postal certificate' or be registered post.(4)The Sub-Divisional Officer and the members of the Advisory Committee shall meet at the concerned Panchayat Headquarter.(5)Minutes of the meeting of the Advisory' Committee shall be written and signed by the Sub-Divisional Officer and the member of the Advisory Committee present.(6)The allotment shall be made on advice of the majority of the members of the advisory' committee present. In case the members are equally divided the opinion of the dissenting members to be recorded and the matter shall be referred to the Collector for final orders.(7)The order of allotment shall be given to the allottee in writing in Form V and will be known as tree plantation permit/Patta.
