Section 4 in The Rajasthan Urban Improvement Trust (General) Rules, 1962
4. Approval of Master Plan by the State Government under section 6.
- [(1) Alter considering the objections, suggestions and representations which may be received by the Officer or the Authority appointed under Section 3 to prepare the Master Plan, the Officer or the Authority shall in consultation with the Advisory Council, [if constituted] [Substituted by Clause 3 of the Notification No. F. 3(123) TP/63, dated 24-2-1970, vide G.S.R. 96 Published in Rajasthan Gazette Extraordinary Part IV-C dated 24-2-1970 at page 329-331.] under Section 3 of the Act finalise the Master Plan and submit the same to the State Government for approval.(2)When the Master Plan has been approved by the State Government it shall publish in the Official Gazette, a Notice in Form B' stating that the Master Plan has been approved and a copy thereof would be available in the office of the Trust/Municipality concerned which may be inspected during office hours on any working day".](3)Appointment of staff under section 25. - The power of appointing and granting leave to officers and servants of the Trust and consuming, reducing, suspending or dismissing them for misconduct, shall be vested in the case of officers and servants drawing monthly salary of Rs. [750] [Substituted for 250/- by Amended Notification No. F. 6(15) UDH/79, dated 11-5-1979, Published in Rajasthan Government Gazette Part IV-C (1), dated 24-5-1979, page 68.] or less than in the Chairman, and in the other cases in the Trust.(4)Publication of Notice for schemes under section 33. - When a scheme has been framed, the Trust shall publish a notice in two daily local newspapers or if the number of the daily local newspapers is less than two, in two daily newspapers usually read in the area and by affixing the said notice on the notice board of the Collectorate. Municipality and the Trust concerned inviting objections and suggestions from all persons with respect to the draft scheme within a period of sixty days from the date of publication of the notice referred to above.(5)Furnishing of copies or extracts from assessment book of a local body. - The Chairman of the Municipal Board shall furnish to the Chairman of the Trust at his request with a copy of or extracts from the assessment list on payment of fees as are levied for granting of copies for similar municipal records.[Form 'A' [Forms A & B substituted by Amended Notification dated 24-2-1970, Rajasthan Gazette Part IV-C, dated 24-2-1970, page 329.](See rule 3)NoticeIn pursuance of sub-section (1) of Section 5 of the Rajasthan Urban Improvement Act, 1959, read with rule 3 of the Rajasthan Urban Improvement Trust (General) Rules, 1962, notice is hereby given that the draft of the master plan has been prepared in respect of the following areas:-(i)(ii)(iii)(iv)(v)Any person may submit objections and suggestions with respect to said Draft Master Plan within a period of 30 days from the date of the publication of this notice in the Official Gazette to the undersigned.Officer or Authority appointedunder Section 3 of the Act.Form 'B'(See rule 4)NoticeIn pursuance of Section 7 of Rajasthan Urban Improvement Act, 1959 read with Rule 4 framed thereunder Notice is hereby given that the Master Plan prepared in respect of the following areas has been approved by the State Government.Copy of this Master plan may be inspected in the office of the Urban Improvement Trust\Municipality on any working day during office hours.]
