The Rules for the Grant of
Subsidy to Members of Backward Classes for Purchase of Bullocks, Seeds &
Agricultural Implements, 1956
Rule - 1. Definitions.?
(a)
"Government" shall mean the Government of Rajasthan.
(b)
"Form" shall mean the form appended to these rules.
(c)
"Backward Classes" shall mean tribes. Castes or community
classified and declared by the Government as entitled to this concession.
(d)
"Department" shall mean Social Welfare Department.
(e)
"Director" shall mean the Director of Social Welfare Department.
Rajasthan.
(f)
"Social Welfare Officer" shall mean Social Welfare Officer of
the Social Welfare Department, Rajasthan.
(g)
"Sub-Divisional Officer" shall mean Sub-Divisional Officer
(Revenue) authorised by the Director in this behalf.
(h)
"Assistant Social Welfare Officer" and "Chief
Inspector" shall mean the Assistant Social Welfare Officer and Chief
Inspector of the Social Welfare Department respectively.
(i)
"Inspector" shall mean the Inspector of the Social Welfare
Department, Rajasthan.
(j)
"Welfare Worker" shall mean the Welfare Worker of the Social
Welfare Department, Rajasthan.
(k)
"Agricultural Implements" shall mean and include plough
phourah, sickles and like implements used in agriculture work.
(l)
"Sanctioning Authority" shall mean and includes the Social
Welfare Officer and the Director, Social Welfare.
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(m)
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"Family"
means wife or husband, sons & daughters, aged parents, unmarried sisters
and brothers.
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if
residing with & wholly dependent upon the applicant.
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Rule - 2. Applications.?
Applications from members of the Backward Classes
for grant of subsidy (in the prescribed form appended to these rules) shall be
accompanied with a certified copy of the order of allotment of land or of the
Bapi patta in favour of the applicant to show that he is in possession of land
which he wants to cultivate.
Note. - The recommendation will be made by the Tehsildar, Chief
Inspector or the Assistant Social Welfare Officer concerned keeping in view the need and means of
the applicant. (As estimate of the amount of subsidy will also be suggested).
The forwarding note of the Tehsildar should specifically indicate whether he
has made the local inspection or not.
Rule - 3.
(a)
Subsidy for purchase of seeds. - On receipt of the application duly
recommended as stated above, the Divisional Social Welfare Officer will
sanction an amount of subsidy for seeds @ 2/- per Bigha subject to a maximum of
Rs. 30/- to a family.
(b)
Subsidy for the purchase of Agricultural Implements. - The Social Welfare Officer will be competent to sanction a grant
upto Rs. 100 per family for the purchase of agricultural implements, on the
receipt of the recommendations from the Assistant Social Welfare Officer or
Chief Inspector or the Tehsildar concerned.
(c)
Subsidy for the purchase of bullocks. - On receipt of the application duly recommended by the Social
Welfare Officer, or the S.D.O. as the case may be the Director will be
competent to sanction a subsidy upto Rs. 200/- for purchase of bullocks to a
family.
Note. - Usually the work will be got done through the Tehsildar who will
forward the application to the Sub-Divisional Officer concerned but where there
is concentration of work, will be got done through the officials of this
Department. But only one agency will function in one area.
Rule - 4. Specific allotments.?
(a)
Specific allotment will be made by the Director to the sanctioning
authorities who will sanction the subsidies.
(b)
The amount
of subsidy or a portion of the grant which is not ultimately required will be
surrendered.
(c)
Subsidy
under these rules will be given only once but subsidy for bullocks may be given
again if the bullocks previously subsidized have died during the course of
normal work, and are so certified by the Tehsildar, Assistant Social Welfare
Officer or the Chief Inspector.
Rule - 5. Records of grants.?
The sanctioning authorities will maintain record of
such grants sanctioned by them and forward a copy thereof to the Director of
Social Welfare Department, Rajasthan. In this connection the Director will
issue necessary instructions for the proper maintenance of record and other
registers.
Rule - 6. Utilisation of subsidy.?
(a)
The amount of subsidy shall be utilised exclusively for the purpose for
which it has been sanctioned and the applicant shall purchase bullocks,
Agricultural Implements within three months from the date of payment of the
amount to him. He shall produce a cash-memo with proper verification from the
Patwari or Welfare Worker or the Inspector of the Department.
(b)
In case of
seeds, the applicant shall produce a certificate from Patwari or Welfare Worker
duly countersigned by the Sarpanch of the Panchayat having jurisdiction in the
area where the applicant resides, showing that he has utilised the seeds in his
field.
Rule - 7. Articles not saleable.?
The bullocks, agricultural implements and seeds
cannot be sold, transferred to any other person or otherwise disposed of except
with the prior permission of the Department.
Rule - 8. Bond to be executable.?
The applicant for whom subsidy has been sanctioned
under these rules shall execute a surety bond stating that in case he fails to
utilise the amount of subsidy exclusively for the purpose for which it has been
sanctioned, the entire amount of subsidy paid to him shall be recoverable by
the Tehsildar in three instalments alongwith interest @ 6% from the date of
payment under the Public Demand Recovery Act. The bond will be taken by the
Tehsildar or Asstt. Social Welfare Officer or the Chief Inspector as the case
may be, alongwith two sureties solvent to the extent of Rs. 30/- Rs. 100/- and
Rs. 200/- in respect of subsidies sanctioned for seeds, purchase of
Agricultural Implements and purchase of bullocks respectively in prescribed
form (attached).
Form Of
Application For Grant-In-Aid To Members Of The Backward Classes For Purchase Of
1.
Bullocks,
2.
Seeds, and
3.
Agricultural
Implements.
1.
Name of the
applicant and father's name.
2.
Caste and
Occupation.
3.
Village and
Police Station (mention if it is within municipal limits).
4.
Post Office,
Tehsil and District.
5.
Details of
land in possession:-
(a)
Location of
land (Name of village and Khasra Number).
(b)
Whether
belonging to and in possession of the applicant.
(c)
Land to be
cultivated (in Bighas).
6.
Purpose for which
aid is required.
7.
Amount
required. (State separately for each purpose).
I declare that the above particulars are true to
the best of my belief and knowledge and that I agree to abide by rules
applicable for the sanctioning of the subsidy. I have also not received any
subsidy or grant from any other Government Department or Agency. I further,
bind myself to purchase the bullocks/seeds/agricultural implements within the
time prescribed by the sanctioning authority for the purpose of cultivation of
my land. In case of failure to comply with all or any of the rules entire
amount of subsidy paid to me shall be recoverable by the Tehsildar in 3 equal
instalments alongwith interest @ 6% per annum from the date of payment, under
the Public Demand Recovery Act.
I also declare that taccavi worth Rs. .... /No
taccavi was taken the Government in respect of above. by me from Signature of
the applicant.
Witness 1.
2.
Remarks of the Tehsildar or Asstt. Social Welfare
Officer or the Chief Inspector of the Department.
No. Dated the
Forwarded in original to the Social Welfare Officer...........with
remarks that the above information is true to the best of my knowledge. He is
in possession of the land & the same has been allotted to him for
cultivation it is his Bapi land. I have satisfied myself that the applicant has
not been granted any subsidy for this purpose before and I recommend that the
applicant should be paid a subsidy of Rs............ for the purchase of seeds.
Agricultural Implements, Bullocks respectively.
Signature
Seal of Designation
Order by the Social Welfare Officer.
Surety Bond To Be Executed By Two Sureties For
Subsidy Sanctioned To The Members Of Backward Classes For Reclamation Of Land
Or For Purchase Of Bullocks, Seeds And Agricultural Implements.
This Bond is made on the................day of.........
19 .....son of .......................... resident of
.................................... (first surety) of the one part and
............son of.............resident of By...........(Second Surety)
(hereinafter referred to as the Sureties).
In favour of His Highness the Rajpramukh of the
State of Rajasthan (hereinafter referred to as "the Government").
Whereas Shri.......son of........resident of
............................. (hereinafter referred to as the"applicant")
has applied to the Government for the grant of a subsidy of Rs..............
for the reclamation of land
purchase of bullocks
purchase of seeds
purchase of agricultural implements
under the rules of the Government on the subject
for Backward Classes.
And Whereas the Government has agreed to advance
the aforesaid subsidy at the request of the Sureties and on certain terms and
conditions including the conditions that the sureties execute a Bond with the
covenants hereinafter contained.
Now Therefore These Present Witness As Follows:-
1.
If the
applicant makes the default in repayment to the Government of any amount
falling due to the Government (including an amount due as interest) under the
Bond dated ............... executed by the applicant in connection with the
proper utilisation of the amount of subsidy and the due compliance with the
rules on the subject, the Sureties shall jointly and severally pay to the
Government the whole of such amount due from the applicant.
2.
The Sureties
hereby agree that any amount recovered by the Government hereunder may. without
prejudice to any other rights and remedies of the Government, be recovered in
the manner provided in the Rajasthan Public Demand Recovery Act, 1952
(Rajasthan Act V of 1952).
In Witness Whereof this bond has been signed by the
Sureties on the day and year first above mentioned.
Signed by first Surety
..................
Witness............I
Witness...........II
Signed by second surety
..................
Witness............I
Witness...........II
Model Bond To Be Executed By Persons Taking A Loan
From The Government Under The Rules For The Grant Of Subsidy To Persons Of
Backward Classes For Purchase Of Bullocks Etc.
This bond is made on the............day
of.......... 19 by...... son of ............. resident of....... (hereinafter
called "the applicant") in favour of His Highness the Rajpramukh of
the State of Rajasthan (hereinafter called "the Government").
Whereas at the request of the applicant the Government
has agreed to grant to the applicant a subsidy of Rupees ................ for
the purchase of bullocks/seeds/agricultural implements under the rules made on
the subject by the Government for Backward Classes (hereinafter called
"the said rules"). And whereas one of the conditions on which the
Government has agreed to grant the aforesaid subsidy is that the amount of the
subsidy should be utilised by the applicant in the manner laid down in the said
rules; And Whereas the applicant has agreed to abide by the said conditions and
the said rules;
Now therefore this bond witness and the applicant
hereby covenant with the Government as follows:-
1.
In consideration of the Government agreeing to grant a subsidy of
Rupees............to the applicant as aforesaid, the applicant hereby agree as
follows:-
(a)
If the
applicant commits a breach of any of the said rules or fails to utilise the
amount of the said subsidy in the manner laid down in the said rules, then the
applicant shall repay to the Government the entire amount of
Rupees............... received by him hereunder, with simple interest at the
rate of six per cent per annum calculated from the date of receipt of the
amount by the applicant to the date of repayment by him;
(b)
The amount
to be repaid under sub-clause (a) of this clause shall be repaid in three equal
instalments on the dates mentioned below:-
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Due Date
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1st
Instalment.
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__________________
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2nd
Instalment.
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__________________
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3rd
Instalment.
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__________________
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The interest accrued due upto the date of each instalment shall be paid
alongwith that instalment:
(c)
Any amount
falling due hereunder from the applicant as principle or as interest may
without prejudice to any other rights and remedies of the Government, be
recovered under the Rajasthan Public Demands Recovery Act, (Rajasthan Act V of
1952).
2.
It is hereby agreed that the expression "the said rules"
herein used includes any amendment made in the said rules or new rules
substituted for the said rules by or under the authority of the Government.
In Witness Whereof the applicant has signed this
bond on the day and year first above mentioned.
Signature of the applicant
Witness.............I
Witness............II
Model Bond To Be Executed By Persons Taking A Loan From The Government
Under The Rules For The Grant of Subsidy To Persons Of Backward Classes For
Reclamation Of Land.
This bond is made on the...............day
of................ 19.... by .......... son of ............. resident of
............ (hereinafter called "the applicant") in favour of His
Highness the Rajpramukh of the State of Rajasthan (hereinafter called "the
Government").
Whereas at the request of the applicant the
Government has agreed to grant to the applicant a subsidy of Rupees
.................. for the reclamation of the applicant's land under the rules
made on the subject by the Government for Backward Classes (hereinafter called
"the said rules").
And Whereas one of the conditions on which the
Government has agreed to grant the aforesaid subsidy is that the amount of the
subsidy should be utilised by the applicant in the manner laid down in the said
rules:
And Whereas the applicant has agreed to abide by
the said conditions and the said rules;
Now therefore this bond witnesses and the applicant
hereby covenants with the Government as follows:-
1.
In
consideration of the Government agreeing to grant a subsidy of
Rupees....................to the applicant as aforesaid, the applicant hereby
agrees as follows:-
(a)
If the
applicant commits a breach of any of the said rules or fails to construct or
complete the work of reclamation in the manner laid down in the said rules,
then the applicant shall repay to the Government the entire amount of subsidy
of Rupees..............received by him hereunder, with simple interest at the
rate of six per cent per annum calculated from the date of receipt of the
amount by the applicant to the date of repayment by him;
(b)
Any amount
falling due hereunder from the applicant as principle or as interest may,
without prejudice to any other rights and remedies of the Government, be
recovered under the Rajasthan Public Demands Recovery Act, (Rajasthan Act V of
1952).
2.
It is hereby
agreed that the expression "the said rules" herein used includes any
amendment made in the said rules or new rules substituted for the said rules by
or under the authority of the Government.
In Witness Whereof the applicant has signed this
Bond on the day and year first above mentioned.
Signature of the applicant
Witness............I
Witness...........
II