Section 17A in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
17A. [ Allotment of Land for unemployed Graduates in Agricultural including unemployed Graduates in Agricultural Engineering. [Added by Notification No. F. 22 (54) Revenue/Colo/64, dated 2-6-1970 vide G.S.R. 20, Published in Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 2-6-1970, pages 79 to 82.]
- Notwithstanding anything contained in these rules allotment of land to unemployed Graduates in Agriculture (including unemployed Graduates in Agricultural Engineering) shall be made in the following manner:-(a)An unemployed Graduate in agriculture (including unemployed in agricultural Engineering) shall submit his application for allotment under these rules in Form VII to the Director of Agriculture, Rajasthan who shall immediately register it in a registered maintained for the purpose and issue to the applicant a receipt of bearing serial number along-with the date on which the application was submitted to him.(b)The Director of Agriculture shall send to the Colonisation Commissioner such applications, duly certified by him and stating that the applicant has been selected by him for allotment of land in the Indira Gandhi Canal Project area.(c)The Colonisation Commissioner shall keep a copy of the application in his office and forward the same to the concerned Allotting Authority for Allotment of land.(d)The Allotting Authority shall allot each applicant 25 bighas of Command land (one murabba) out of the area reserved for such persons on the terms and conditions as laid down in these rules for other allottee.(e)The Unemployed Graduate in Agriculture or Agricultural Engineering, as the case may be, who has been allotted land under these rules, shall take possession of the land within one month of such allotment and in case of his failure to take possession of the land within the period, the allottee shall be deemed to have declined the allotment and the land shall thereafter be available for re-allotment to any other unemployed graduate in Agriculture or Agricultural Engineering, as the case may be, under this rule.(f)The Allotting Authority shall grant a certificate of giving over of possession to the unemployed Graduate in Agriculture or Agricultural Engineering, showing details of the land given under this rule. A copy of the certificate shall also be forwarded to the Colonisation Commissioner and the Director of Agriculture for record.(g)The unemployed Graduate in Agriculture or Agricultural Engineering, as the case may be, shall use the land allotted to him for personal cultivation and he shall not be allowed to transfer, sub-let or mortgage it to any other person except to mortgage it to a Land Mortgage Bank or any other financial institution approved by the Government for the purpose for obtaining loans for agricultural purposes in relation to the said land. In case such Graduate is employed within five years of the date of allotment anywhere, the land allotted shall be resumed to the Government and all instalments recovered shall be refunded but compensation shall be given for the expenditure incurred by the allottee on the development of the land.]
