Section 13(3) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(3)The notice of the meeting shall be served in the manner prescribed in the Rajasthan Revenue Courts Manual Part 1 for the service of process, provided that if the service is not possible through a process server, it shall be sent by post 'Under Postal Certificate' or by 'Registered Post'.[(3-A) The quorum for constituting the meeting of Advisory Committee shall be [three members of whom one shall be from clause (i), (ii) or (iii) of sub-rule (1)] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.]:[Provided that if a meeting of the Advisory Committee is adjourned for the want of quorum, the quorum for the adjourned meeting shall be [two members of whom one shall be from clause (i), (ii) or (iii) of sub-rule (1)] [Added by S.O. 11, Dated 18-4-81; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 18-4-81; p. 25.].
