Section 13(1) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(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.]
