Section 4A in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
4A. [ Constitution of Committee. [Inserted by Notification No. F. 7(58) Revenue/Gr. 4/75, dated 1-11-1975, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 2-11-1975, page 441 to 449.]
- The State Government shall, by notification in the Official Gazette, constitute a committee for each [tehsil] in the State for performing the functions of the Committee under these Rules:(1)Provided that until a notification is issued under this subsection, the Committee shall consist of-(a)The members of the Rajasthan Legislative Assembly in whose constituency the land is situate;(b)The Pradhan of the Panchayat Samiti having jurisdiction;(c)The Sarpanch of the Panchayat Samiti having jurisdiction;(d)The Vikas Adhikari of the Panchayat Samiti having jurisdiction;(e)A person belonging to the Scheduled Caste or Scheduled Tribe nominated by the Panchayat Samiti having jurisdiction from among its member; and(f)The Tehsildar having jurisdiction.(2)The committee shall consist of the following members, namely:(a)An Officer not below the rank of a Tehsildar appointed by the State Government, who shall be the Secretary of the Committee;(b)Not more than 12 members nominated by the State Government.(3)The procedure to be followed by the committee in the performance of its functions under this Act shall, unless a different procedure has been prescribed in these rules, be such as may be decided by the committee.(4)The quorum to constitute a meeting of the Committee shall be of three members:Provided that until a notification is issued under sub-rule (1) of rule 4-A, the quorum to constitute a meeting of committee shall be two.(5)The State Government may from time to time reconstitute the committee if it considers it necessary so to do in the public interest or may fill any casual vacancy of a member by nomination.]
