Section 90 in Rajasthan Co-operative Societies Rules, 2003
90. Submission of report for confirmation of sale under section 90.
(1) When the sale of the mortgaged property has been effected by a Land Development Bank under section 89 and the purchase amount has been received from the purchaser, the Bank shall submit a report of the sale immediately to the State Land Development Bank and the Registrar as required by sub-section (1) of section 90.(2)When the sale of the mortgaged property has been effected by the State Land Development Bank or the Trustee under section 89 and the purchase amount has been received from the purchaser, the State Land Development Bank or the Trustee, as the case may be, shall submit a report of sale immediately to the Registrar as required under sub-section (2) of section 90.(3)The report referred to in sub-rules (1) and (2) shall contain amongst other details, the following :-(a)brief account of the circumstances which rendered the sale necessary;(b)full details showing how the provision of clauses (a), (b) and (c) o f the proviso to sub-section (1) of section 89 have been complied with;(c)full details showing how the procedure laid down in rule 94 for holding the sale of immovable property has been followed;(d)name of the Sale Officer;(e)place of sale;(f)date of sale;(g)description of property sold;(h)name of purchaser and his address;(i)value realized;(j)cost of sale; and(k)date of receipt of purchase money from the purchaser.(4)The State Land Development Bank or the Registrar may call for any clarification deemed necessary from the Land Development Bank and satisfy itself or himself that the sale has properly been conducted and the Land Development Bank shall furnish the same forthwith. Similarly, the Registrar may call for any clarification from the State Land Development Bank or the Trustee for the same purpose and such clarification shall be furnished forthwith by the State Land Development Bank or the Trustee as the case may be.
