Section 21 in The Rajasthan Soil and Water Conservation Act, 1964
21. Power of Board to sanction or reject draft plan.
(1)After considering the objections and suggestions and the report and recommendations of the Inquiry Officer and any further report which the Board may require from him, and the comments of the District Committee, if any, the Board may sanction the draft plan with or without modifications or may reject it and direct that in lieu thereof, a fresh draft plan be prepared and submitted for its sanction:Provided that it shall submit the draft plan to the State Government for its order,-(a)where the beneficiaries of more than fifty per cent of the area of the lands included in the draft plan other than Government lands have made objections to the draft plan or part thereof; or(b)where the draft plan has been prepared in pursuance of order of the State Government under section 15.(2)Where a draft plan is submitted to the State Government under sub-section (1), it may sanction the draft plan with or without modifications or may reject it and direct that a fresh plan be prepared and submitted for its sanction.(3)The copies of the plan as sanctioned by the Board or the State Government, as the case may be, shall be made available in every village and at the headquarters of the sub-division in which the lands included in the plan are situate, at such place and in such manner as the Executive Officer may direct. The Executive Officer shall prepare a notice in the prescribed form stating at what place and time the plan shall be open to inspection by public free of charge and such other particulars as may be prescribed. The notice shall be published in the Official Gazette.(4)The plan shall come into force and shall have effect as if it was enacted in this Act on and from the date of publication of the notice, under sub-section (3), in the Official Gazette.(5)The Board may, for the purpose of carrying out the objects of the plan which has come into force under sub-section (4), make regulations requiring any person or persons or the public generally to take certain action or to refrain from taking certain action in respect of any matters supplemental or incidental to the plan.
