Section 5 in Rail Land Development Authority (Constitution) Rules, 2007
5. Entrustment of Land to the Authority and its functioning.
- The Central Government shall, at the earliest, after the establishment of the Authority, entrust to the Authority in writing, such sites for development of railway land and air space in terms of sub-section (2) of section 4(D) of the Act as the Central Government may deem fit and the proposed working of the Authority shall be as follows:-(a)Potential sites for commercial utilization shall be identified either by Central Government or by the Authority in consultation with the Central Government. If the identified land is not required for operational purposes or future expansion, then the site will be entrusted to the Authority for commercial development.(b)The Authority will carry out necessary market survey to assess the potential and work out the best mode of commercial development from the angle of revenue returns and accordingly proceed with the bidding process. The decision to accept or reject offers should be taken at an appropriate level within the Authority itself.(c)Developer will be finalized through transparent, open, fair and competitive bidding process and all the earnings realised will go to the Central Government.(d)Where commercial development of site entrusted to the Authority under clause (ii) of sub-section (2) of section 4(D), involves construction or re-development or modifications to railway station building and/or yards, the detailed plans for such development shall be got approved by a Committee consisting of one nodal officer each from Authority and railway administration and the Central Government shall ask the railway administrations to nominate one nodal officer for such purpose.(e)The Authority may seek a review from the Central Government of its decision regarding any site entrusted for preparation of a scheme under clause (i) of sub-section (2) of section 4D of the Act, or for commercial development under clause (ii) of sub-section (2) of section 4D of the Act and the decision of the Central Government in this regard shall be final.(f)The Authority shall not take up commercial development of railway land or air space at any site unless specifically entrusted to it by the Central Government under clause (ii) of sub-section (2) of section 4D of the Act.(g)The Authority shall prepare the scheme or schemes for use of railway land as assigned by the Central Government under clause (i) of sub-section (2) of section 4D of the Act.(h)The Authority shall carryout any other work or functions as may be entrusted to it by the Central Government, by order in writing under clause (iv) of sub-section (2) of section 4D of the Act.
