Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT (MANAGEMENT OF PROPERTIES) REGULATIONS, 1961 CONTENTS CHAPTER 1 :- General 1. Short title 2. Definition CHAPTER 2 :- CHAPTER 3. Property Register 4. Management of property 5. Utilisation and disposal of property 6. Lease or disposal of property at market value 7. Form of Transfer Deed 8. Stock register 9. Physical verification of movable property DELHI DEVELOPMENT (MANAGEMENT OF PROPERTIES) REGULATIONS, 1961 In exercise of the powers conferred by clause (j) of sub-section (i) of Section 57, of the Delhi Development Act, 1957 (61 of 1957) the Delhi Development Authority with the approval of the Central Government, hereby makes the following regulations, namely CHAPTER 1 General 1. Short title :- These regulations may be called the Delhi Development Authority (Management of Properties) Regulations, 1961. 2. Definition :- In these regulations, unless the context otherwise requires (a) "Act" means the Delhi Development Act, 1957 (61 of 1957); (b) "Authority" means the Delhi Development Authority constituted under section 3 of the Act; (c) "Vice-Chairman" means the Vice-Chairrnan of the Delhi Development Authority. CHAPTER 2 CHAPTER 3. Property Register :- (1) The 'Lands Section' in the office of the Authority shall maintain a proper and up-to-date record of all immovable properties belonging to the Authority in a property Register. (2) The register shall be maintained in Form 'A' in respect of lands and in Form 'B' in respect of built-up property 4. Management of property :- Such Officer of the Authority as may be put in charge of these properties, shall ensure that all properties of the Authority are entered in the Property Register. He shall also, after every three months, examine and certify that no property of the Authority is being misused has been encroached upon or unauthorisedly occupied any by any one. 5. Utilisation and disposal of property :- Properties which have been acquired or purchased in pursuance of a scheme shall, as far as possible, be utilized for the execution of the same scheme. If any property which has been so acquired is later found to be surplus for the purposes of that scheme, the Authority may, subject to any directions given by the Central Government, utilize, let out, or dispose of that property in such manner subject to such terms and conditions it considers expedient. 6. Lease or disposal of property at market value :- If any property belonging to the Authority is let out or disposed of in the manner set forth in regulation 5, it shall be at the letting value or market value of the property, as the case may be such value fixed by the Authority. 7. Form of Transfer Deed :- The form of transfer deed to be used by the Authority for the lease or disposal of properties shall be such as may be approved by the Authority. 8. Stock register :- A stock register shall be kept of all movable properties of the Authority in Form 'C' and 'D' appended to these regulations. 9. Physical verification of movable property :- Physical verification of the stock of movable properties of the Authority shall be done once every year by such officer as may be appointed by the Vice-Chairman in this behalf.