Section 11(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)The Allotting Authority shall decide the applications received in pursuance of public notice as provided hereinafter.[Provided that the applications which are found defective shall be placed before a committee consisting of concerned District Collector or his nominee as the Chairman and concerned Deputy Commissioner/ Assistant Commissioner, Colonisation as member. The allotting authority shall consider the recommendation of this committee before deciding any such applications.] [Inserted by Notification No. F. 4(16) Col./99, dated 15.4.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 7.6.2000, page 39(3) = 2001 RSCS/Part II/page 243/H. 140.]
