Section 3 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
3. Terms of Allotment.
(1)All allotments of Government lands under these Rules shall be on permanent basis with a right of ultimate conferment of Khatedari rights and unless otherwise stated, all allotment so made shall be subject to the terms and conditions prescribed under the concerned statements of conditions issued from time to time under section 7 of the Act for different classes of allotment or tenants.[(1-a) In case where allotment of land is made to a married agriculturist, the allotment shall be made in the Joint name of husband and wife and the allotters, in such case shall be deemed to be joint allotters.] [Inserted by Notification No. F. 4(2) Col./99, dated 11.9.2002 -Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 20 = 2002 RSCS/Part II/page 791/H. 620.](2)(a)No person shall be entitled as of right to a grant or to become a tenant and the Government of Rajasthan hereby reserves to itself and retains absolute discretion in the selection of tenants for the land referred to in these Rules.(b)Notwithstanding anything in these Rules, the Government reserves to itself the right of reserving any land for any specific purpose or for allotment to any class of persons or tenants:[Provided that Government may delegate the powers of allotment in any case or a class of cases under this rule to the Colonisation Commissioner or the Collector or to any other prescribed authority, subject to such terms and conditions as maybe prescribed in this behalf.] [Added by Notification No. F. 18 (3) Revenue/Col./77, dated 07.02.1981-Rajasthan Gazette Part IV(C), dated 12.02.1981, page 430.](3)[ the Land belonging to a member of Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955 and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively, in accordance with the provisions of these rules.] [Added by Notification No. F. 4(13) Revenue/Col./83/ii, dated 25.11.1983-Rajasthan Gazette Extraordinary Part IV(C), dated 26.11.1983, page 240.]
