Section 4A(1) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(1)Provided that until a notification is issued under this subsection, the Committee shall consist of-(a)The members of the Rajasthan Legislative Assembly in whose constituency the land is situate;(b)The Pradhan of the Panchayat Samiti having jurisdiction;(c)The Sarpanch of the Panchayat Samiti having jurisdiction;(d)The Vikas Adhikari of the Panchayat Samiti having jurisdiction;(e)A person belonging to the Scheduled Caste or Scheduled Tribe nominated by the Panchayat Samiti having jurisdiction from among its member; and(f)The Tehsildar having jurisdiction.
