Section 12A in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
12A. [ Allotments to be in consultation with the Advisory Committee. [Added with retrospective effect (18-12-1967) vide Rajasthan Government Gazette, IV-C, Extraordinary, dated 9-8-1968, page 406.]
(1)All allotments shall be made by the Allotting Authority in consultation with an Advisory Committee consisting of:-(a)the member of the Rajasthan Legislative Assembly in whose constituency the land is situated,(b)the Pradhan of the Panchayat Samiti in whose jurisdiction the land is situated,(c)the Sarpanch of the Gram Panchayat in whose jurisdiction the land is situated, and(d)a representative of the Scheduled Castes or Scheduled Tribes as may be nominated by the Government if there is no representation of the said castes or tribes in the Advisory Committee.(2)The Allotting Authority shall give to the members of the Advisory Committee at least one week's notice of the date of meeting:Provided that if any member of the Advisory Committee fails to attend on the date fixed despite service of notice, the allotting authority shall carry on the work of allotment in consultation with such of the members as attend the meeting.Explanation. - The notice of the date of meeting shall be served in the manner prescribed in the Revenue Courts Manual for the service of summons or notices:Provided that if the service is not possible in the aforesaid manner, the notice shall be sent under a postal certificate or by registered post.(3)The Allotting Authority and the members of the Advisory Committee shall meet at the Head Quarters of the Allotting Authority or at any other place as may be decided by the Allotting Authority.(4)The minutes of the meetings of the Advisory Committee shall be recorded by the Allotting Authority and signed by the members present and if there is a difference of opinion, the opinion of each member attending the meeting shall be recorded by the Allotting Authority. In case of difference of opinion between the members of the Advisory Committee and the Allotting Authority, the latter shall record his reason and pass final orders rejecting or granting the application Tor allotment.(5)Separate lists of persons whose applications have been granted or rejected shall be affixed on the notice board of the Allotting Authority on the very day of the order and such publication of list shall be deemed to be a sufficient notice to the applicants of the order for all purposes:Provided that the Allotting Authority shall not proceed with the execution of such orders granting or rejecting any application until the expiry of 15 days from date of publication as aforesaid.]
