Section 13 in The Rajasthan Soil and Water Conservation Rules, 1966
13. Procedure to be followed by the Inquiry Officer and the manner of publication of the draft plan under section 19 of the Act.
- On receipt of a draft scheme/plan approved or prepared by the Board District Committee, District Soil Conservation Officer or [Addition Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.] the Inquiry Officer shall issue a notice in Form No. 4 and display the same in the manner provided in rule 4. The contents of the notice shall also be published by beat of drum in the village or villages to which the draft plan relates.(ii)The details of the draft plan shall be displayed in the following manner during office hours on working days for a period of 30 days from the date of publication of the public notice.(a)Draft Plan approved by the District Soil Conservation Officer shall be displayed in the Gram Panchayat concerned and in the concerned offices under the supervision and control of the District Soil Conservation Officer, and Panchayat Samiti concerned.(b)Draft Plans approved or prepared by the District Committee shall be displayed at the places indicated in clause (a) above and also in the office of the District Soil Conservation Officer.(c)Draft Plans approved or prepared by the [Additional Director of Agriculture (Soil Conservation)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.] or Board shall be displayed as provided in clause (b) above and in addition in the office of the [Additional Director of Agriculture (Soil Conservation.)] [Substituted vide Notification dated 7-12-1972. w.e.f. 31-12-1970.](iii)Any suggestions or objection pertaining to the said draft plan shall be received only within 30 days from the date of publication of the public notice.
