Section 9 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
9.
(1)Except as provided in the clause (c) of rule (3) and clause (e) of rule (3), every immovable property of the Authority shall be transferred by auction or by inviting tenders or applications, by issuing public notice.(2)Public notice for transfer means such advertisement which is published in two widely circulated news papers, out of which one should be of English and in electronic media. In the advertisement, brief description of the property, main conditions of transfer, reserved premium, cost of the form containing detailed conditions, amount of security to be deposited, place, date and time of auction or last date, place and time of submission of tender or application, as the case may be, shall be mentioned. Such public notice shall also be pasted in the notice board of the office of the Authority.(3)For the auction or tender or application as the case may be, there shall be a minimum gap of Fifteen days in between the date of publication of the advertisement and the date of auction or last date of submission of tender or date from which the application shall be received, as the case may be.
