Section 10 in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
10. Application for allotment.
(1)Within [fifteen days] [[Substituted by Notification No. F.4(12) Revenue/Col./75, dated 11.03.1981 - Rajasthan Gazette Part IV-(C), dated 19.03.1981, page 492.The amendment made for a temporary period by amending Notification No. F. 4(1) Revenue/Col./83, dated 16.04.1986 - Rajasthan Gazette Part IV-(C), dated 05.06.1986, page 75, Notification No. F. 4(1) Revenue/Col./83, dated 21.07.1987 - Rajasthan Gazette Part IV-(C), dated 10.12.1987, page 360 & Notification No. F. 4(1) Revenue/Col./83, dated 21.07.1987 - Rajasthan Gazette Part IV-(C), dated 01.06.1989, page 23 substituting 'fifteen days' by 'seven days' have been ignored.]] from the date of the issue of the proclamation under Rule 9, any person, who considers himself entitled to allotment of Government land under these rules, may submit to the Colony Tehsildar of the area, an application in writing for such allotment and the Colony Tehsildar shall, after making necessary enquiries as to the claims of the applicant for allotment, submit, within two months, all such applications with his comments to the allotting authority:[Provided that the State Government may by notification reduce notice period from fifteen days to 7 days, and may further direct Colony Tehsildar to submit all applications with his comments immediately to the Allotting Authority.] [Inserted by Notification No. F. 4(12) Revenue/Col./88, dated 29.12.1988 - Rajasthan Gazette Part IV-(C), dated 21.09.1989, page 116.][(1-a) Where an applicant is a married agriculturist, the application for allotment shall be submitted in the name of both husband and wife.] [Added by Notification No. F. 4(17) Col./99, dated 23.10.2002 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 1.11.2002, page 129(3). [w.e.f. 23.10.2002] = 2003 RSCS/Part II/page 43/H. 43.](2)All applications for allotment under these rules shall be in Form V.(3)[ Allotments to be in consultation with the Advisory Committee. - (1) All allotment of Government land shall be made by the Allotting Authority in consultation with an Advisory Committee consisting of:-(a)A Member of Rajasthan Legislative Assembly in whose constituency, the land proposed to be allotted is situated;(b)Pradhan of the Panchayat Samiti in whose jurisdiction such land falls;(c)Sarpanch of the Panchayat in whose jurisdiction such land falls;(d)A Scheduled Caste or Scheduled Tribe Member of the Rajasthan Legislative Assembly belonging to the District in which the land is situate as may be nominated by the State Government; and(e)Colonisation Tehsildar of the Tehsil in which the land is situate.(2)The Allotting Authority shall be the Chairman of the Advisory Committee and the Colonisation Tehsildar shall act as Member-Secretary of the Committee.(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 [or at any other place as may be decided by the Allotting Authority] [Added by Notification No. dated 17.10.1975 - Rajasthan Gazette dated 21.10.1975.] 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: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.(4)Separate reservation-wise list of eligible persons shall be prepared by the Allotting Authority in Form VII and shall be placed before the Advisory Committee at such meeting.(5)Subject to the availability of land, the allotting authority shall, after consulting the Advisory Committee, make reservation-wise allotment of Government land to persons mentioned in the list referred to in sub-rule (4) out of the land entered in the list prepared under sub-rule (1) of rule (4). In doing so, except where any Government land has been reserved for any specific purpose or class of persons under Rule 5, the allotting authority shall allot land by drawing lots mentioned in sub-rule (6).(6)For the purpose of drawing lots, one box of suitable size will be used. This box will contain paper slips bearing name's of eligible applicants of the same category. After the Advisory Committee has satisfied themselves that slips in respect of eligible applicants for a particular plot have been duly prepared, such slips shall be rounded up in the shape of balls and put into the box and thereafter, the box shall be turned up and down so that the balls are satisfactorily mixed up. The lot will be drawn under the supervision of the Advisory Committee in the meeting and by a person selected at random from amongst persons present on the occasion. The names of the successful applicants will be recorded in the minute of the meeting. Thereafter, necessary steps will be taken for allotment of Government lands leases after calling for necessary security deposit and compliance with other instructions.(7)The minutes of the meeting shall be recorded by the Member-Secretary and shall be signed by the Allotting Authority as well as by all the members of the Advisory Committee who may be present, if there is difference of opinion between the members, the opinion of each member present shall be recorded. Similarly in case of difference of opinion between the members of the Advisory Committee and the Allotting Authority, the Allotting Authority shall record his reasons for its disagreement before passing final orders.(8)Separate lists of persons whose applications have been granted or rejected shall be affixed forthwith on the notice board of the Colony Tehsil or Revenue Tehsil in whose jurisdiction the land is situated. Such publication shall be deemed to be sufficient notice to the applicant of the orders passed on the applications.(9)The Allotment order shall be issued by the Allotting Authority in Form VIII.]
