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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(1)The State Government for the purpose of development of land all the mandis shall constitute a Committee or more Committees for different areas, which shall consist of the following:-
(a) Area Development Commissioner, R. C. P., Bikaner Chairman
(b) District Collectors of the are Member
(c) Executive Engineer (Mandi Division) Public Works (B & R)Department of the area Member
(d) Executive Officer Member-Secy.
(e) Any other person who may be appointed by the State Government Members
[Provided that whenever the State Government considers it expedient in the public interest, it may, by notification in the Official Gazette, appoint an Administrator for such period as may be specified in the notification and may by like notification curtail or extend the period of such appointment:Provided further that on the appointment of Administrator under the foregoing proviso, all the powers and duties of the committee shall be exercised and performed by the Administrator so appointed and he shall be deemed to be a duly constituted committee for the purpose of these Conditions.] [Inserted by Notification dated 24.02.1975-Rajasthan Gazette, dated 27.02.1975.]