Section 8 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
8. Manner and purpose of consultation with the Village Advisory Committee under Section 40(2)(c).
- Manner in which and the purpose for which the Consolidation Officer shall consult the Village Advisory Committee. -(1)The [Assistant Consolidation Officer] [Substituted for 'Consolidation Officer' by S.O., 1461 dated 26.8.1976.] shall consult the Village Advisory Committee by holding a meeting of that committee in the village. He shall give written notice of the said meeting to the members of the said Committee at least 24 hours before the meeting is to be held fixing a date, time and place for the said meeting and calling upon the members to attend it. The specific purpose for which the meeting is to be held should as far as possible be stated in the notice.(2)The proceedings of meeting of the Village Advisory Committee shall be recorded in the form of minutes.(3)The [Assistant Consolidation Officer] [Substituted for 'Consolidation Officer' by S.O., 1461 dated 26.8.1976.] shall consult the Village Advisory Committee for the following purposes:-(i)in fixing the [valuation] [Substituted by S.O., 1461 dated 26.8.1976. for 'Market Value'] of lands, houses, buildings, wells, etc., at the time of the preparation of the register of lands under Section 9;(ia)[ in preparing statement of principles under Section 9A;] [Inserted by S.O., 1461 dated 26.8.1976.](ii)in preparing the draft scheme of consolidation under Section 11;(iii)in fixing the time when a tenant will enter into possession over any land allotted to him as provided under sub-section (1) of Section 14 ;(iv)in fixing the compensation for standing crops under [sub-section (1) of Section 19] [Substituted by S.O., 1461 dated 26.8.1976.].(v)in drawing up a scheme for recovery of the cost of consolidation proceedings under Section 24 ; and(vi)[x x x] [Deleted by S.O., 1461 dated 26.8.1976.]
