Section 15 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
15. Publication of auction notice.
(1)The auction notice for the lease of property or right to collect fees or sale of articles shall be published in the manner specified below. Due publicity shall be given by publishing a notice containing full particulars of the property to be transferred or leased or sold and the fees to be collected, -(i)in the notice board of the concerned Panchayat;(ii)in the notice board of the Panchayat Union or the District Panchayat in which the Village Panchayat or Panchayat Union Council, as the case may be, is situated;(iii)in the notice board of the adjacent Panchayat lying within five kilo metres radius of the Village Panchayat or the Panchayat Union Council, as the case may be, in which the property lies;(iv)in important places in the Panchayat Village area or the Panchayat Union Council, as the case may be, like chavadi, post office, fair price shops, temples, etc.;(v)by beat of tom tom in the Panchayat Village or the Panchayat Union Council, as the case may be, where the property or place lies, on the day of auction, three hours before the time fixed for auction;(vi)a record of publication of auction notice shall be prepared and kept in the relevant file;(vii)by sending copy of notice to the prospective traders, dealers or agents in the District who are dealing with the property of the nature mentioned in the auction;(viii)on the property to be leased out or place where the fees are to be collected;(ix)any other method, the Panchayat may consider necessary.(2)The auction notice shall be caused to be published, -(i)in the District Gazette at least seven days in advance of the date of auction, in case the lease amount is expected not to exceed Rs. 10,000 (Rupees ten thousand only);(ii)by inserting brief advertisement, in a Tamil daily newspapers having wide daily circulation in the Panchayat area, at least three days ahead of the date of auction, in case the lease is expected to exceed Rs. 10,000 (Rupees ten thousand only).(3)The Executive Authority or the Commissioner or the Secretary, as the case may be, shall estimate and decide whether a lease or sale of article would fetch an amount below or above Rs. 2,000 (Rupees two thousand only), as the case may be, and record his decision in the relevant file quoting reasons therefor.(4)The Panchayat may dispense with the publication of auction notice in the District Gazette or in the newspapers, in the case of re-auction, during the middle of the lease period arising out of termination of the lease for non-fulfilment of lease conditions.
