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State of Rajasthan - Section

Section 6 in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975

6. Auction Committees.

- All auctions shall be held by the following Committees:-
(a)For urban evacuee properties in Cities of Jaipur, Jodhpur, Kota, Udaipur, Bikaner and Ajmer. - The Committee shall consist of the following:-
1. Collector Convener
2. Representative of Rehabilitation Department Member
3. Representative of Finance Department Member
4. Executive Engineer, P.W.D. Member
5. Treasury Officer Member
(b)For urban evacuee properties at. - Places other than Jaipur, Jodhpur, Udaipur, Kota, Ajmer, Bikaner the Committee shall consist of the following:-
1. Additional Collector Chairman
2. Treasury Officer Member
3. S.D.O. of the area where the property is situated Member
4. Asstt. Engineer of the area where the property is situated Member
(c)For rural evacuee properties. - The Committee shall consist of the following:-
1. S.D.M. Convener
2. Sub-Treasury Officer-cum-Managing Officer Member
3. Representative of P.W.D. not below the rank of AssistantEngineer Member
(d)The Committee for urban evacuee properties shall have full powers to finalise the auction and sales but the sale by the Committee for rural properties shall be subject to confirmation by the Collector who shall have the powers to cancel the auction without assigning any reason, provided further that the Committee or the Collector shall not accept any offer which is below the reserve price without prior approval of the State Government.
The Government reserves the right to withdraw any property from auction at any time without assigning any reason.
(e)Every bidder at the auction shall have to deposit Rs. 100/- in case of rural properties, Rs. 250/- in the case of Abadi sites in urban areas and rural areas as security money before he is allowed to bid at auction.
(f)The Security money of unsuccessful bidders will be refunded at the close of auction.
(g)The highest bidder shall have to deposit 25% of the amount of bid minus the amount already deposited as security with the officer conducting the auction and in default of such deposit the security money shall be forfeited and the property may be offered to the second highest bidder provided the competent authority feels for reasons to be recorded that no higher prices are likely to come by re-auction.
(h)The balance amount of final sale and rent if any in the case of person referred to in proviso to Rule 4(iii) shall be deposited by the purchaser within 30 days from the date of approval of auction by the Competent Officer.
(i)In case the purchaser or the person in possession of the property does not pay the amount referred to in clause (h) above alongwith rent he will be disposed from the property by the Tehsildar and the amount already deposited by him shall be forfeited and such property shall be put to auction again.
(j)Any encumbrances created on or after 1-9-1969 on any acquired evacuee property shall be null & void and such illegal tress passer shall be ejected by the Tehsildar and the property shall be treated as vacant and sold by auction.
(k)In addition to the price and rent of the property, the allottee or the purchaser shall be liable to pay and shall pay on the due date all other taxes, cesses and such other charges that are imposed or may be imposed in future by any competent authority including local authorities and local bodies under any law for the time being in force.