6. Declaration of village as Gramdan Village under Section 6.
(1)After the declarations under Section 4 and 5 have been disposed of, the Chairman shall prepare a statement in Form VIII of the villages or tolas proposed to be declared as Gramdan Village.(2)In determining the population of a village or a tola, the Chairman may either rely upon the Panchayat Register or the last census report or get the population determined afresh with the help of the Revenue Officers of the area and the Gram Panchayat:Provided that in computing the number of persons in respect of whom the declaration have been confirmed as laid down in sub-section (1) of Section 6, the number of dependants of the declarants shall also be taken into account.(3)A copy of the statement in Form VI shall be sent to the Collector of the district, the Anchal Adhikari, the Gram Panchayat concerned and the Bihar Bhoodan yagna Committee established under Section 3 of the Bihar Bhoodan Yagna Act, 1954, (Bihar Act XXII of 1954) or to any other person or authority as the Chairman deems necessary, inviting objections or suggestions, if any, for the correction of the aforesaid statement within thirty days of the receipt of such statement.(4)On receipt of objections, if any the Chairman shall, either make an enquiry in the matter himself or through any other person authorised by him in this behalf and make such corrections, if any, in the statement as he may consider necessary.(5)If after such enquiry the Chairman is satisfied that the village or part of the village is entitled to be declared as Gramdan Village under Section 6, he shall, by a notification in the Official Gazette in Form IX, declare the village to be a Gramdan Village.(6)A copy of the notification under sub-rule (5) shall be displayed in a prominent place in the village, the Collectorate, the Anchal Office and the Office of the Gram Panchayat concerned.(7)If the Chairman is satisfied that the village is not qualified to be declared a Gramdan Village, he shall allow three months time for filing fresh declarations under Sections 4 and 5 and even after disposal of the such declarations, the Chairman is satisfied that the village is not qualified to be declared a Gramdan Village, he shall pass orders as such in Form X which shall be published in the Official Gazette as soon as possible.
