Section 6(d) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975
(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.
