Section 151 in Rajasthan Panchayati Raj Rules, 1996
151. Auction Committee.
(1)All auctions of immovable property shall be made by an auction committee consisting of:(1)Sarpanch(ii)Up-Sarpanch(iii)Chairman of vigilance committee(iv)One panch belonging to women/Scheduled Caste/Tribe/OBC as nominated by Panchayat if not represented otherwise(v)Land Revenue Inspector or in his absence Patwari who shall be informed well in advance. Three members shall constitute quorum of Auction Committee.(2)The auction shall be held at site and will not be finalised till end of the day.
