Section 142 in Rajasthan Panchayati Raj Rules, 1996
142. Preparation of a plan.
(1)Whenever land for development of Abadi is transferred to a Panchayat, it shall get a development plan prepared for rural area by officer of the Town Planning posted in the department of Rural Development and Panchayati Raj not below the rank of Assistant Town Planner. It shall be approved by Senior Town Planner of the Department Future development of such rural area will be done as per approved development plan.(2)Schemes for housing, commercial areas and other projects will be prepared as per approved development plan. Implementation of such schemes will be done as per approved plan only:Provided that for rural areas where development plan has not been approved, projects/schemes for planned development of residential and commercial area will be prepared and approved by the village planner not below the rank of assistant town planner posted in the department of rural development & Panchayati Raj.(3)The State Government may acquire private lands as per rules, for the implementation of such projects/schemes, if need be.(4)The disposal of plots in approved development projects/schemes will be done by auction and allotment as per directions of the State Government.(5)Panchayat Samiti/Zila Parishad authorised by the State Government for the implementation of such projects/schemes will be eligible to get loans from financial institutions as per rules.
