19. Leasing or licensing of Government Office compounds etc.
- Lease or licence of land within the premises of Government offices or institutions shall ordinarily be granted by the competent authority only in consultation with the Department concerned and the P.W.D. In cases of difference of opinion between the competent authority and the Department or Departments concerned, such authority shall obtain the orders of the Revenue Divisional Officer, if that authority is the Tahsildar, or the District Collector, if that authority is the Revenue Divisional Officer, and of the Board of Revenue if that authority is the District Collector:Provided that notwithstanding these rules, the Government shall be competent to issue special rules for regulating the lease or licence of the land mentioned in this rule.
