Section 12 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
12. Allotment of Land to Agriculture Graduates.
- Notwithstanding anything contained in these rules allotment of land to Agriculture Graduates shall be made in the following manner:-(1)Allotment of Government land to Agriculture Graduates shall be made out of the land reserved for the purpose under Rule 6.(2)An Agriculture Graduate desiring allotment of Government land shall submit his application for allotment in triplicate in Form VI to the Director of Agriculture, Rajasthan along-with an affidavit that he is an Agriculture Graduate under these Rules who shall immediately register it in a register maintained by him in Form VII and issue to the applicant a receipt in Form VIII.(3)The Director of Agriculture shall send to the Colonisation Commissioner, two copies of such applications duly certified by him and stating that the applicant has been selected by him for allotment of land in the Indira Gandhi Canal Colony area.(4)Colonisation Commissioner shall keep one copay of the application in his office and forward the other copy to the concerned Allotting Authority for allotment of land.(5)The Allotting Authority shall allot each applicant Government land to the extent provided in sub-rule (2) of Rule 5 out of the area reserved. for such persons on the terms and conditions as laid down in these Rules and inform the applicant in Form IX.(6)The Agriculture Graduate who has been allotted land under these Rules, shall take possession of the land within one month from the date of notice of such allotment. In case of his failure to take possession of the land within the said period, the allottee shall be deemed to have declined the allotment and the land shall thereafter be available for re-allotment to any other Agriculture Graduate under these rules.(7)The Allotting Authority shall grant a certificate of giving over of possession to the Agriculture Graduate in Form X showing details of the land. A copy of the certificate shall also be forwarded to the Colonisation Commissioner and the Director of Agriculture for record.(8)The Agriculture Graduate shall use the land allotted to him for personal cultivation and he shall not be allowed to transfer, sub-let or mortgage it to any other person except mortgage it to a Land Mortgage Bank or any other Financial Institution approved by the Government for the purpose of obtaining loans for agricultural purposes in relation to the said land. In case such graduate is employed within five years of the date of allotment anywhere, the land allotted shall revert to the Government and all instalments recovered shall be refunded but [no] [Substituted by Notification No. F. 4(5) Revenue/Col./77, dated 19.03.1980 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 22.03.1980, page 587.] compensation shall be given for the expenditure incurred by the allottee on the improvement of the land.(9)[ The Agriculture Graduate shall inform the Allotting Authority immediately on his accepting any employment within five years of the allotment of land and his failure to do so, on his own will disentitle him from the refund of instalments referred to in sub-rule (8).] [Substituted by Notification No. F. 4(5) Revenue/Col./77, dated 19.03.1980 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 22.03.1980, page 587.]
