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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(5) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(5)[ For the allotment of plots/house reserved for weaker sections under sub-rules (1) and (2) the selection of eligible persons, cost of plot/house and allotment shall be made by the following committee-] [[Substituted by Notification No. F-15-01-17-03-XVIII-03, dated 31-1-2003. Prior to substitution it read as under : -'(5) Cost of developed plots or constructed house shall be determined by a committee consisting of the following members -
(i)Collector or his representative not below the rank of Additional Collector - Chairman
(ii)Superintending Engineer/Executive Engineer, Public Works Department - Member
(iii)Dy. Commissioner/Executive Engineer, M.P. Housing Board - Member
(iv)Commissioner, Municipal Corporation/Chief Municipal Officer - Member
(v)Jt. Director/Dy. Director/Asstt. Director, Town and Country Planning - Member
(vi)Project Officer, District Urban Development Agency - Member-Secretary']]
(a)In case of committee situated at Divisional Head Quarter-
(1) Divisional Commissioner Chairman
(2) Collector of Stamps Member
(3) Collector of the District Member
(4) Project Officer (DUDA) Member
(5) Deputy Registrar (Co-operation) Member
(6) Deputy Director, Town & Country Planning Member
(7) Deputy Director, Urban Administration (Divisional) Member
(8) Municipal Commissioner/Chief Municipal Officer Member-Secretary
(b)In case of committee situated other than Divisional Head Quarter-
(1) Collector of the District Chairman
(2) Collector of Stamps Member
(3) Project Officer (DUDA) Member
(4) Deputy Director (Co-operation) Member
(5) Deputy Director, Town & Country Planning Member
(6) Municipal Commissioner/Chief Municipal Officer. Secretary]