Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Land Revenue (Industrial Areas Allotment) (Second Amendment) Rules, 2007 [11 December 2007] CONTENTS 1. Short title Commencement 2. Amendment of Rule 14 Rajasthan Land Revenue (Industrial Areas Allotment) (Second Amendment) Rules, 2007 [11 December 2007] 1. Short title Commencement :- ( 1 ) These rules may be called the Rajasthan Land Revenue (Industrial Areas Allotment) (Second Amendment) Rules, 2007. (2) They shall come into force at once. 2. Amendment of Rule 14 :- I n rule 14 of the Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959, hereinafter referred to as the said rules- (i) in the heading existing expression "in Urban Area" shall be deleted, (ii) in sub-rule (1) the existing expression "local Authority" shall be substituted by the expression "Appropriate Authority". (iii) in sub- rule (2) the existing expression The collector shall transfer such land to the local Authority and forward the application with his comments for the disposal of the same under relevant rules". Shall be deleted. [No. F. 11 (1) Rev. VI/04/Pt./60] By Order of the Governor, K.G. Agrawal Deputy Secretary to Government. Government Central Press, Jaipur. Specific Notification Finance Department (Ways And Means Division) Notification Jaipur, February 11, 2008 No. F. 3 (3)FWM/2007:- Government of Rajasthan hereby notifies the sale of Rajasthan Government Stock (Securities) of 10-year tenure for an aggregate amount of Rs. 422.628 crore (Nominal). The sale will be subject to the terms and conditions spelt out in this notification (called Specific Notification) as also the terms and conditions specified in the revised General Notification No. F. 3(3) FWM/2007 dated 20th July, 2007 of Government of Rajasthan. Object of the Loan: 1. (i) To finance part of Capital Expenditure of Plan Schemes and other Development Schemes under execution. (ii) Consent of Central Government has been obtained to the flotation of this loan as required by Article 293(3) of the Constitution of India. Method of Issue: 2. Government stock will be sold through the Reserve Bank of India, Mumbai Office (PDO) Fort, Mumbai-400 001 by auction in the manner as prescribed in paragraph 6.1 of the revised General Notification No.F. 3(3) FWM/2007 dated 20th July, 2007 at a coupon rate to be determined by the Reserve Bank of India at the yield based auction under multiple price format. Place And Date Of Auction: 3 The auction will be conducted by the Reserve Bank of India, at its Mumbai Office, Fort, Mumbai on February 15. 2008. T h e application form duly filled in with the bids should be submitted to 15, 2008 by 12.30 p. m. Result Of The Auction: 4 The result of the auction shall be displayed by the Reserve Bank of India at its Mumbai Office Fort Mumbai on February 15, 200J5. The payment by successful bidders will be on February 18,2008. Method Of Payment: 5 Successful bidders will make payments on February 18, 2008 before close of banking hours by means of cash, bankers cheque/pay order/demand draft payable at Reserve Bank of India, Mumbai/Jaipur or a cheque drawn on their account with Reserve Bank of India, Mumbai (Fort)/Jaipur. Tenure: 6. The Stock will be of ten-year tenure. The tenure of the Slock will commence on February 18, 2008. Date Of Repayment: 7. The loan will be repaid at par on February 18, 2018. Rate Of Interest: 8. The cut- off yield determined at the auction will be the coupon rate percent per annum on the Stock sold at the auction. The interest will be paid every half yearly on August 18 and February 18. By Order and in the name of the Governor of Rajasthan, Finance Secretary to the Government of Rajasthan, Finance Department. Government Central Press, Jaipur.