Section 8(2) in The Orissa Government Land Settlement Rules, 1983
(2)Applications for house-sites shall be taken up for consideration once in every half year. All pending applications shall be duly considered by the Collector and leases of plots granted strictly in conformity with the division of plots approved under Sub-rule (1) of Rule 3 in consultation with the Committee consisting of two members of the concerned local bodies to be nominated by the Revenue Divisional Commissioner for the purpose :Provided that such consultation may be dispensed with during the period when Government take over the affairs of the concerned Local Body or Bodies.
