Section 20 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
20. Allotment to certain public institutions.
- [***] [Sub rule (1) re-numbered as rule 20 by GSR 486 (E) dated 5th July, 2002 (w.e.f. 5-7-2002)] No allotment of Nazul land to public institution referred to in rule 5 shall be made unless-(a)according to the aims and objects of that public institution-(i)it directly subserves the interests of the population of the 1Union territory of Delhi [*] [Now National Capital Territory of Delhi.] ;(ii)it is generally conducive to the planned development of the 1Union Territory of Delhi [*] [Now National Capital Territory of Delhi.];(iii)it is apparent from the nature of work to be carried out by that public institution, that the same cannot, with equal efficiency, be carried out elsewhere than in that 1Union territory.(b)it is a society registered under the Societies Registration Act, 1860 (21 of 1860) or such institution is owned and run by the Government or any Local Authority, or is constituted or established under any law [for the time being in force or it is a company, firm or trust for the purpose of establishment of [Substituted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.] [hospitals, dispensaries or higher/technical education institutes]; [Substituted for "hospital or dispensary" vide GSR 801(E), dated 9.12.2004, w.e.f. 9.12.2004.](c)it is of non-profit making character;(d)it is in possession of sufficient funds to meet the cost of land and the construction of buildings for its use; and(e)allotment to such institution is sponsored or recommended by a Department of the Government of National Capital Territory of Delhi] [Substituted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.] or a Ministry of the Central Government:[PROVIDED that in case of allotment to a company, firm or trust for the purpose of establishment of [Inserted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.] [hospitals, dispensaries or higher/technical education institutes] [Substituted for "hospital or dispensary" vide GSR 801(E), dated 9.12.2004, w.e.f. 9.12.2004.] by tenders or auction, as the case may be, such company, firm or trust, as the case may be, shall not be required to be sponsored by a Department of the Government of National Capital Territory of Delhi or a Ministry of the Central Government.] [Inserted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.][PROVIDED that nothing in this rule shall apply to the provisions of sub-rule (2) of rule 4.] [Substituted vide GSR 220(E), dated 19.04.2006, w.e.f. 19.04.2006]
