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State of Rajasthan - Section

Section 8 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

8. Allotment.

(1)Allotment of plots in an open area shall be made by General Manager of District Industries Centre on the recommendation of District Level Committee consisting of the following, namely: -
District Collector - Chairman
Sub-Divisional Officer in whose jurisdiction thesaline area is situated. - Member
Concerned Member of Legislative Assembly - Member
A nominee of the Commissioner Industries notbelow the rank of Deputy Director of Industries - Member
General Manager, District Industries Centre - Member Secretary
(2)Allotment of plots in the reserve areas shall be made by the Director/Commissioner, Industries on the recommendation of State Level Committee consisting of the following; namely: -
Principal Secretary, Industries Department - Chairman
Principal Secretary, Revenue Department or his nominee not below the rank of Deputy Secretary - Member
Principal Secretary, Finance Department or his nominee not below the rank of Deputy Secretary - Member
Deputy Secretary, Industries Department - Member
Director/Commissioner Industries - Member Secretary
(3)The quorum for holding meeting of the Committees shall be of three members including the Chairman and Member-Secretary.