Section 13(1) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(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 or a nominee of such Samiti;(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.(e)[ Block Development Officer; [Inserted by Notification No. F. 4(15) Col/88, dated 7.6.2002 - Rajasthan Gazette Extraordinary Part IV-C(I), dated 21.6.2002, page 58 = 2002 RSCS/Part II/page 473/H. 489.](f)Tehsildar of Revenue Tehsil in which the land is situated.]
