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State of Rajasthan - Section

Section 244 in Rajasthan Panchayati Raj Rules, 1996

244. Disposal of unserviceable vehicles.

(1)A Committee shall be constituted at the Zila Parishad level for condemnation and auction of vehicles (Jeep, Car, Pickup, Tractor, Motor Cycle, Three Wheeler, Bull Dozers) of Panchayati Raj Institutions as under:
(a)Chief Executive Officer-Chairman
(b)Accounts Officer/Assistant Accounts Officer of Zila Parishad- Member.
(c)M.T.O. of Police Department/M.V.I. of Transport Deptt./District Pool mechanic at District Headquarter and technical officer of State Garage at Divisional Headquarter.
(2)Above committee will ensure that the vehicle has covered prescribed distance and life as under: -
Nature of vehicle K.M.(Lakh) Period(Year)
1. Motor Cycle/Three wheeler 1.2 7
2. Light Motor vehicles 2 8
3. Medium Motor vehicles 3 10
4. Heavy Motor Vehicles 4 10
5. Tractors/Bull Dozers 20,000 hours of use 10
(3)Such vehicles which have completed the prescribed distance and life but fit for use in the opinion of committee, shall not be condemned.
(4)Committee members shall physically inspect the vehicle before condemnation and shall certify that: -
(a)The vehicle has covered the prescribed distance and life.
(b)The vehicle is beyond economic repairs and uneconomical to operate due to excessive consumption of Petrol/Diesel.
(c)That the replacement of parts shall cause heavy expenditure and further running of the vehicle shall be uneconomical.
Chief Executive Officer shall issue orders for auction of condemned vehicles on recommendation of the committee.
(5)In case vehicle has not covered the prescribed minimum Distance or life, or vehicle has been lying un-used for last seven years or vehicle has met with an accident and will not be useful after repairs, the committee shall recommend the case certifying that: -
(a)the vehicle is beyond economic repairs and uneconomical to operate.
(b)the replacement of parts shall cause heavy expenditure and further running of vehicle shall be uneconomical.
(c)the total cost of repairs and replacement of parts shall be Rs ....... as certified by the surveyor of Motor Garage Department.
Powers of condemnation of such vehicles shall be with the Development Commissioner.
(6)Condemned vehicles shall be auctioned at the district level by the committee consisting of :
(a)Additional Collector (Development)
(b)Chief Executive Officer
(c)Treasury Officer or Accounts Officer of Zila Parishad.
A.D.M. (Dev.) or C.E.O. whosoever is senior, will act as Chairman :Provided that vehicles purchased from consolidated fund of the State shall be auctioned through State Motor Garage at Divisional Headquarters concerned.
(7)Sale proceeds of vehicles auctioned by Committee in Sub-rule (6), shall be deposited in the fund of Panchayati Raj Institution concerned and sales tax shall be deposited in Govt. account.Accounts and Returns