Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(7) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

(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.