Section 11 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
11. Acceptance of bid by the Committee.
(1)Upon receiving the report under Rule 10(2) from the officer conducting the sale, the Chairman of the Disposal Committee shall inform the Chief Secretary to Government of Rajasthan regarding the highest bid obtained at such auction sale in the prescribed Form "D", and shall convene a meeting of the Disposal Committee within a month of the auction to consider the offer.(2)If the Disposal Committee is of the opinion that the price at which the property has been knocked down is a fair and reasonable price of the Nazul/Devsthan Building, it may approve the sale and convey its approval to the purchaser by registered post.(3)If the Committee does not consider the price to be adequate, it may reject the highest bid and order fresh proclamation of sale to be issued.(4)Where the Nazul/Devsthan property situated in a Sub-Division is auctioned at a price exceeding Rs. 15,000/-, the Sub- Divisional Committee shall obtain the approval of the District Committee before conveying approval to the purchaser, in pursuance of the Government Order No. F. 6(11) F. D./A & 1/67, dated 13-6-67.(5)Where a sale is not approved by the Committee the purchaser shall be entitled to repayment of the deposit made by him.
