Section 164 in Rajasthan Panchayati Raj Rules, 1996
164. Letting out of Panchayati Raj Buildings and Shops.
(1)Any Panchayati Raj Institution may let out their buildings to government offices, bank, post office etc., on rent not less than the rates assessed by the competent officer of Public Works Department.(2)Shops and other commercial sites be leased out for not more than three years and only through open auction by Committee consisting of 3 members as under: -(a)Chief Executive Officer, Accounts Officer and one Member of Zila Parishad nominated by Pramukh for buildings of Zila Parishad.(b)Vikas Adhikari, Accountant and one Member of Panchayat Samiti nominated by Pradhan for immovable properties of Panchayat Samiti.(c)committee as per Rule 151 at the Panchayat level.(3)The agreements for leasing out such premises on rent shall include the condition of 10% increase of rental amount every year.(4)In case the premises are not vacated after three years time limit, or it is sub-let to some other persons in violation of terms of agreement or rent is not deposited regularly, Chief Executive Officer shall get the premises vacated after giving Show Cause Notice for eviction of premises, if requested by the concerned Panchayat or Panchayat Samiti.(5)Panchayat and Panchayat Samiti may also negotiate the matter for extending the terms of the three years, but in such case yearly increase in rent shall be 20% amount every year by mutual agreement.
