Section 10(8) in Low Income Group Housing Instructions the Government of Rajasthan
(8)Co-operative House Building Societies should be treated for purposes of this paragraph in the same way as individual applicants, except that they may not apply in the Form LIGH 1, but by ad hoc correspondence which, however, must give information on the following points:-(a)Name of Society.(b)Registration Number and Particulars to show its authenticity .(c)Its registered address.(d)The name and address of its office bearer who conducts business on its behalf.(e)Its composition-Number of members and certificate to the number of members earning less than Rs. 6,000 per annum each.Note:-The idea is that under tills scheme even the Cooperatives should build houses only for such of their members as have an income of less than Rs. 6,000 per annum.(f)The number of sites for building, which it proposes to use, their location, and the area of each.(g)The cost of each house individually or in groups which it proposes to construct.(h)The amount of loan it requires and how this has been calculated.(i)A certificate to the effect that it will spend 20 percent of the cost of the land and houses itself.The application should then be routed through the Assistant Registrar, Co-operatives, concerned, who should be asked for his comments on it.XX. Recommendations of Loans on Applications. -(1) scrutiny should next be carried pot by the Headquarters Officer nominated by the Collector together with an officer of the P.W.D. (Buildings and Roads). The Collector will arrange for this assistance through the local Executive Engineer. The Executive Engineer or his Assistant Engineer, as the case may be will assist in the scrutiny of loan applications and will also assist, the Collector in the technical aspects of the Scheme, should be help necessary. Government have approved this procedure and the Chief Engineer, P.W.D. (B & R.), is being requested to issue instructions accordingly to this officers.
