Section 13 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
13. Allotments to be in consultation with the Advisory Committee.
(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.](2)The allotting authority shall give to the members of the Advisory Committee at least 15 days, notice of the date of 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:[Provided further that the State Government may by notification reduce the notice period of 15 days to 7 days.] [Added by Notification dated 15.04.1976 - Rajasthan Gazette, dated 16.04.1976.](3)The allotting authority and the members of the Advisory Committee shall meet at the headquarters of the allotting authority or at any other place as may be decided by the allotting authority.(4)[ The minutes of the meeting 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. In case of difference of opinion between the members of the Advisory Committee and the allotting authority, the latter shall record his reasons and pass final orders rejecting or granting the application for allotment. If there are more than one applicant of the same category for the same plot of land, the land shall be allotted by drawing of lots amongst the said applicants in the manner laid down in sub-rule (5). No applicant is entitled to more than one plot of lands under these rules.(5)For the purpose of drawing lots, one box of suitable size will be used. This box will contain paper slips bearing the names of eligible applicants of the same category. After the Advisory Committee has satisfied themselves that slips in respect of eligible applicants for a particular plot have been duly prepared, such slips shall be rounded up in the shape of balls and put into the box and thereafter, the box shall be turned up and down so that the balls are satisfactorily mixed up. The lots will be drawn under the supervision of the Advisory Committee in the meeting and by a person selected at random from amongst persons present on the occasion. The names of the successful applicants will be recorded in the minute of the meeting. Thereafter, necessary steps will be taken for allotment of Government lands leases after calling for necessary security deposit and compliance with other instructions.] [Substituted by Notification dated 06.02.1968 - Rajasthan Gazette, dated 20.04.1972.]
