- 5.1. Selection Method : The Authority taking cognizance of the factors such as category of the Allottee, objective of allotment, land use, the socio-economic outcomes of the allotment and so on shall allot the land by any of the following methods:5.1.1. Nomination including by suo moto application by applicant.5.1.2. Quality Based Selection.5.1.3. Quality cum Price based Selection.5.1.4. Public Tender including e-Tendering.5.1.5. Public Auction including e-Auction.5.1.6. Randomized Selections (such as draw of lots).Provided that Authority may with the prior approval of the Government allot land in any other manner in furtherance of the objectives of these Rules and/or the Act.5.2"The Authority shall by framing appropriate Regulations and/or Standing Orders establish the detailed procedure regarding each of the above methods of allotment of land."5.3Committees : The Authority may constitute committees as provided under sub-section (1) of section 8 of the Andhra Pradesh Capital Region Development Authority Act and through Regulations made in this regard to advise it on the method of allotment to be adopted and the price to be charged. In the event of any conflict, the provisions under sub-section (1) of section 8 of the Act shall prevail over the Regulations made thereto.5.4Public Notice : Lands to be allotted by any of the methods mentioned in sub rule 5.1 above, except by the method of `On Application and/or by Nomination' shall be so allotted by preparing market brief/marketing brochure and by giving a Public Notice as prescribed under the Act, about the land including its description, area, usage, Reserve Price, earnest money deposit, crucial dates, milestones or any other details that seems necessary or appropriate under the Act. Also such details of the land shall be made available to the general public on the website of the Authority.5.5Decision Making : The applications received for allotment of the Land shall be approved at the relevant level after scrutiny of such applications as specified in the Regulations and/or Standing Orders from time to time. The detailed procedure regarding the approval process shall be outlined in the Regulations and/or Standing Orders prescribed by the Authority from time to time.5.6Land shall be allotted with base Floor space index as determined by the Authority.
