Section 13(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)For making allotments in consultation with the Advisory Committee the Allotting Authority shall call a meeting of the Committee preferably at the Headquarters of the Colonisation Tehsil or Revenue Tehsil in which the land is situate. The member of the Advisory Committee shall be given at least a week's notice of the meeting [by registered post or through messenger. If the Allotting Authority is satisfied that public representatives are not present in the meeting even after the notice, their non-presence shall not effect the decisions of the Advisory Committee. However, before holding the meeting of Advisory Committee, Allotting Authority shall ensure that notice of meeting has been duly sent to the public representative by registered post and where the same is sent through messenger the receipt of the public representative or of any person authorised by public representative has been received] [Substituted by Notification No. F. 4(17) Col./97, dated 17.11.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.4.2000, page 3(2). = 2001 RSCS/Part II/page 88/H. 76, for the following expression: 'by registered post']:[Provided that the presence of three members shall be compulsory in the meeting and if the meeting is adjourned due to lack of corrum the presence of any two members shall be sufficient in the adjourned meeting.] [[Substituted by Notification dated 15.07.1976 - Rajasthan Government Gazette, dated 29.07.1976, for the following:-'Provided that if any member of the Advisory Committee fails to attend on the date fixed, the Allotting Authority shall carry on the work of allotment in consultation with such of the members as attend the meeting.']][xxx] [[Substituted by Notification No. F. 4(17) Col./97, dated 17.11.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.4.2000, page 3(2). = 2001 RSCS/Part II/page 88/H. 76, for the following:'Provided further that the presence of the one member out of first 4 members shall be compulsory in the meeting and if the meeting is adjourned twice due lo lack of quorum, the presence of any two members shall be sufficient quorum'Note.-earlier the aforesaid existing second proviso was inserted by Notification No. F. 4(15) /Col./92. dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4). = 1996 RSCS/Part II/page 117/H. 102.]]
