The Rajasthan Improvement Trust (Co-ordination Between the Municipalities and the Improvement Trust with Regard to Construction of Buildings) Rules, 1964
Published vide Notification No. F. 4/32 LSG/59, dated 22-5-64, published in Rajasthan Gazette Part 4-C, Extraordinary dated 10-10-64
RJ330
In exercise of the powers conferred by clause 74, sub-clause (1) of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959), the State Government hereby makes the following rules namely:-
- Short title and commencement.- (1) These rules may be called the Rajasthan Improvement Trust (Coordination between the Municipalities and the Improvement Trust with regard to Construction of Buildings) Rules, 1964.
(2) These rules shall come into force upon their publication in the Official Gazette.
Notes - These rules come into force on 10-10-1964 when it was to published.
- Co-ordination between Municipal Board/Council and the Trust in matters of construction of buildings.- [(1) In the area within the jurisdiction of the Trust, whenever a building is proposed to be erected, re-erected, altered or added, a plan shall be furnished to the Improvement Trust concerned and a copy thereof to the Municipality concerned duly prepared in accordance with the bye-laws framed under section 170 of the Rajasthan Municipalities Act, 1959.]
(2) The Improvement Trust shall scrutinise the plans so received and ensure that the plan is in conformity with the Scheme in force in the area or does not run counter to any master plan under preparation for the area, and return the same alongwith its recommendations to the Municipality within a period of 1 (Thirty). days from the date of receipt of such plan.
(3) If the Improvement Trust has approved of the Plans, the Municipal Board/Council shall sanction the same. If however, the Trust has suggested modifications, the plans shall be returned to the applicant for carrying out the modifications in the light of the recommendations of the Trust and for presentation thereafter, directly to the Municipal Board/Council for sanction.
(4) The presentation fee etc. will be charged by the Municipal Board/Council.
