Section 10 in The M.P. Gram Panchayat (Registration of Coloniser Terms and Conditions) Rules, 1999
10. In residential colonies, availability of plots/houses for the weaker sections of the society.
(1)In every residential colony of an area of one acre or more fifteen percent of fully developed plots shall be handed-over to the competent authority for the persons of the economically weaker sections. All such plots shall be allotted at the rate prescribed by the competent authority to the persons of the economically weaker sections. The list of the persons of the economically weaker sections eligible shall be maintained by the Chief Executive Officer of Janpad Panchayat and the same shall be up to date of every year.(2)The selection of eligible persons under sub-rule (1) shall be made by the following committee under the Chairmanship of the Sub-Divisional Officer :-(i)Sarpanch of Gram Panchayat,(ii)President of the Janpad Panchayat,(iii)An officer, not below the rank of Assistant Director, Town and Country Planning,(iv)Secretary, Gram Panchayat,(v)Chief Executive Officer, Janpad Panchayat.(3)The list of eligible persons selected under sub-rule (2) shall be made available to the colonizer. In accordance with the aforesaid list, the competent authority shall allot the plots to the eligible persons under sub-rule (1)-(4)Colonizer who wish to offer constructed residential houses instead of developed plots in his residential colony for the persons of the economically weaker sections under sub-rule (1), he shall handover to the competent authority the houses built-up on the area equal to one-fourth of the total area of developed plots duly constructed in the size prescribed by HUDCO for EWS and shall be allotted to the eligible persons at the rate prescribed by the competent authority.(5)The colonizer shall be entitled to sell the other plots/houses excluding the residential plots/ houses for economically weaker sections as above.(6)Such colonizer who do not wish to develop plots or construct houses under sub-rule (1) or (4) in their residential colony for the people of economically weaker sections, they will have option to handover the developed plots/houses of the prescribed size and in the prescribed number, built by themselves or purchased within a radius of one Kilometre from their colony to the competent authority for allotment to the people of economically weaker sections which shall be allotted to the eligible persons at the rate prescribed by the competent authority.(7)The amount received from allotment of plots/houses to the people of economically weaker sections under sub-rule (1) or sub-rule (4) or sub-rule (6), shall be paid to the colonizer by the competent authority.(8)If, within a period of two years, the competent authority fails to allot the plot/houses to the eligible persons, then such plots/houses shall be returned back to the colonizer by the competent authority.(9)At the time of submission of the application described in Rule 8, the colonizer shall have to clarify that out of the options shown in sub-rule (1), (4) or (6) which he would like to select and shall have also submit the details of the option as selected alongwith the application. This option shall be got technically examined by the competent authority and at the time of giving permission for the construction of colony, shall mention in respect of the option also.
