Section 9(1) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(1)A municipality may allot a site/building on lease hold basis to an applicant for a period of ninety-nine years with the prior approval of the State Government to a registered society for institutional purposes, if -(a)it is a duly constituted registered society under the Societies Registration Act, 1860, or with the Haryana Cooperative Societies Act, 1984 (22 of 1984) with the Registrar of Societies, Haryana;(b)it is of non proprietary character, that is, its constitution does not vest control in a single individual or members of a family;(c)it has been in existence for the last five years and is providing services without any profit to the people of the area;(d)it has made significant contribution in the field of activities for which it has made application for allotment of land;(e)it has sound financial position and have capacity to meet 25% of the cost of land and construction thereupon. (The Society shall have to submit audited financial statements of the last five years and evidence of having necessary funds to prove its financial position);(f)its membership is open to all and its management is elected one. The election of the office-bearers shall have to be held once in three years;(g)there is no dispute regarding its management, assets, election of the office bearers etc.;(h)it has no land in its name for the same purpose within the same municipal area either on lease hold basis or free hold basis;(i)1/3rd of the construction is completed within three years after obtaining the approval of the plan by the municipality. In case of failure to do so, the lease will be liable to be cancelled;(j)the building plan fits in with municipal rules and bye-laws.(k)the land/building constructed on the land is not to be used for any commercial purpose;(l)the price of the land is 50% of the prevailing market price in the vicinity as determined by the Collector plus development cost if any, required (to be assessed by municipality concerned or 50% of similar works done by Haryana Urban Development Authority in the neighbourhood, whichever is more, payable either in lump sum or in four equated installments). A sum equivalent to 25% of the total price shall be payable within one month from the date of allotment and the remaining 75% in the three equal annual installments, with rate of interest on fixed deposit given by the bank. In case full payment is not made within three years, the lease shall be liable to be cancelled.
