Section 11 in Pepsu Townships Development Board Disposal of Property Rules, 2003
11. Disposal of property other than by auction or allotment.
- Section 45(2)(g) - (1) Under exceptional circumstances, the Board may allot a property or give it on lease to achive a specific purpose in public interest, in which in the opinion of the Board, warrants special consideration.(2)Decision to dispose of such a property shall be approved unanimously in the meeting by vote of all the members of the Board present and voting.(3)No property of the Board shall be transferred under sub-rule (2) to an individual.(4)The mode of payment, transfer and other conditions for transferring property under sub-rule (2) shall be adopted by the Board in a meeting by a specific resolution by the members of the Board.
