Section 13 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
13. Allotment to be in consultation with Advisory Committee.
(1)All allotment shall be made by the Sub-Divisional Officer in consultation with an Advisory Committee consisting of-(i)the member of the Rajasthan Legislative Assembly in whose constituency the land is situated:(ii)the Pradhan of the Panchayat Samiti having jurisdiction(iii)the Sarpanch of the Panchayat having jurisdiction:(iv)the Vikas Adhikari of the Panchayat Samiti having jurisdiction:(v)the Tehsildar of the Tehsil having jurisdiction [x x x] [Deleted by G.S.R. 19(75), Dated 18-6-76; published in Rajasthan Gazette; Dated 24-6-76, p. 162(113).](vi)a person belonging to a Scheduled Caste or Scheduled Tribe to be nominated by the Panchayat Samiti from amongst its members, [and] [Inserted by G.S.R. 19(75), Dated 18-6-76; published in Rajasthan Gazette; Dated 24-6-76, p. 162(113).](vii)[ a person to be nominated by the State Government in areas in which such nomination is considered necessary in public interest] [Inserted by Inserted by G.S.R. 19(75), Dated 18-6-76; published in Rajasthan Gazette; Dated 24-6-76, p. 162(113).]:[Provided that the Sub-Divisional Officer may on receipt of application from a released Sagri who is a [landless agriculturist] [Added by G.S.R. 153, Dated 5-11-76; published on 11-11-76, p. 480.] allot land to him without consultation with the Advisory Committee after making such enquiries as he deems fit.][Provided further that where a member of the advisory committee has an interest in an applicant as his relation or otherwise such member shall not participate in the meeting of the committee.] [Added by No. F. 6(12) Revenue 6/91/32, Dated 6-11-96.](2)[ The Sub-Divisional Officer shall give at least one week's notice of the date, time and place of the meeting to the members of the advisory Committee. The notice shall be accompanied by a copy of the list of unoccupied Government lands proposed to be allotted at the said meeting. This last shall contain the particulars required to be given in columns 1 to 6 form 1] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.].(3)The notice of the meeting shall be served in the manner prescribed in the Rajasthan Revenue Courts Manual Part 1 for the service of process, provided that if the service is not possible through a process server, it shall be sent by post 'Under Postal Certificate' or by 'Registered Post'.[(3-A) The quorum for constituting the meeting of Advisory Committee shall be [three members of whom one shall be from clause (i), (ii) or (iii) of sub-rule (1)] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.]:[Provided that if a meeting of the Advisory Committee is adjourned for the want of quorum, the quorum for the adjourned meeting shall be [two members of whom one shall be from clause (i), (ii) or (iii) of sub-rule (1)] [Added by S.O. 11, Dated 18-4-81; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 18-4-81; p. 25.].(4)[ The allotment shall be made in the village in which the land proposed to the allotted is situate. The Sub-Divisional Officer and the members of Advisory Committee shall visit each such village for allotment of land. The date, time and place of the meeting, for the purpose of allotment shall be intimated to the village panchayat concerned at. least one week in advance. A copy of the list of unoccupied Government lands proposed to be allotted at the meeting shall also be sent, to the village Panchayat concerned. If shall contain all the particulars required to be given in column 1 to 6 of form 1.] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.][Provided that the State Government may, if it considers necessary in public interest so to do, direct that the meeting for the purpose of allotment may be held at the headquarters of the Panchayat in which the land proposed to be allotted is situate.] [Added by No., Dated, published in Rajasthan Gazette Extraordinary Part 4(Ga)(I) dated 10-11-78, p. 286.](5)Minutes of the meeting of the Advisory Committee shall be written and signed by the Sub-Divisional Officer and the members of Advisory Committee present, before they disperse after the meeting.(6)[ The allotment shall be made on the advice of the Advisory Committee, in case of difference of opinion amongst the members of the Committee, the opinion of dissenting members shall be recorded. The Sub-Divisional Officer may, if he disagrees with the views of the Committee or in case there is any difference of opinion amongst the members of the Committee refer the matter to the Collector for final orders] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.].[***] [Deleted '(7)' by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).]
