Section 6 in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
6. Procedure for allotment : -
(i)After this scheme comes into force, the Estate Officer shall invite applications by publishing a notice in the newspapers. Separate advertisement shall be given for the each category of sites. Applications submitted in response thereof under this Scheme shall only be entertained and considered, provided that the Educational Institutions (Schools)/Societies/Trusts, who have already submitted their applications, shall resubmit their applications in the form prescribed under this Scheme, mentioning the details of their earlier applications so submitted to the Estate Officer.(ii)The applicant shall submit only one application for a particular category in response to the advertisement, to the Estate Officer in the prescribed form (Annexure "A")(iii)No application under clause (ii) above shall be valid unless it is accompanied by the prescribed earnest money in the prescribed mode of payment.(iv)The allotment of site(s) under each category shall be through draw of lots from amongst the list of eligible applicants of that category as recommended by the Screening Committee in the manner detailed in clause 6(v)(b).(v)(a)Applications so received under clause (i) shall be screened by a Screening Committee consisting of the Chief Administrator, Secretary Education, Chief Architect, Estate Officer, Joint Secretary Finance, and Director Public Instructions.(b)(i)The Screening Committee shall interview the Educational Institutions (School)/Societies/Trusts which are running Educational Institutions (Schools) in premises not meant for the purpose, with a view to determining the eligibility of the applicants for a given category of sites by assessing the experience of running the Educational Institutions, its financial viability, etc., and for the purpose it may ask for adequate proof thereof. The Screening Committee shall then recommend the list of eligible applicants for the draw of lots.(b)(ii)The Screening Committee shall also interview the applicants for sites reserved for Reputed Institutions (Schools) and shortlist them for the draw of lots on the basis of the parameters already laid down in Clause 3(ix), 4(i) and 4(ii).(vi)The result of the draw of lots shall be binding on the applicants.(vii)The allotment of sites shall be approved by the Administrator on the basis of the results of the draw of lots.(viii)The Estate Officer thereafter shall, subject to such conditions as may be imposed by the Chief Administrator, allot a site to the applicant intimating, by registered post the number, sector, approximate area, premium and the rent of the site proposed to be allotted.(ix)The applicant shall, unless he refuses to accept the allotment, within 30 days of the date of issue of the allotment order, deposit further 15% of the premium by prescribed mode of payment. The remaining 75% of the premium shall be paid as prescribed in rule 12 of the Chandigarh Lease-hold of Site and Building Rules, 1973.(x)If the applicant refuses to accept the allotment within said period of 30 days he will be entitled to refund of the amount paid by him after deduction of 10% of the amount so deposited. The refusal shall be communicated to the Estate Officer by a registered letter (acknowledgement due). The refund shall be made by means of cheque payable at the State Bank of India at Chandigarh and the applicant shall bear collection charges of the same.(xi)If the applicant fails to communicate his refusal to accept the allotment within 30 days and also fails to deposit 15% of the premium under sub-clause (ix), the Estate Officer may forfeit the whole or part of the earnest money.
