Section 10(3) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(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.
