LexThe Bikaner Development Authority Act, 2025
Rajasthan · state statute
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187. रासीसर पुरोदहतान
188. रासीसर बड़ाबास
ब्रजेन् द्र जैन,
प्रमुख शासन सधचि।
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, April 1, 2025
No. F. 2( 7)Vidhi/2/2025.- In pursuance of Clause (3) of Article 348 of the
Constitution of India, the Governor is pleased to authorise the publication in the Rajasthan
Gazette of the following translation in the English language of the Bikaner Vikas Pradhikaran
Adhiniyam, 2025 (2025 Ka Adhiniyam Sankhyank 8):-
(Authorised English Translation)
THE BIKANER DEVELOPMENT AUTHORITY ACT, 2025
(Act No. 8 of 2025)
(Received the assent of the Governor on the 27th day of March, 2025)
An
Act
for forming Bikaner City and certain contiguous areas into Bikaner Region, to provide for
the establishment of an Authority for the purposes of planning, co -ordinating and supervising
the proper, orderly and rapid developm ent of the Bikaner Region and of executing plans,
projects and schemes for such development and to provide for matters connected therewith.
Whereas, Bikaner City, Napasar and Deshnok and areas contiguous to it are being
progressively developed and populate d, and the necessity is being increasingly felt for
forming these areas into Bikaner Region and for setting up of an Authority for the purpose of
planning, co-ordinating and supervising the proper, orderly and rapid development of these
areas, in which several government departments, local authorities and other organizations are
at present engaged within their own jurisdictions; to provide also that such Authority be
enabled either itself or through other authority to formulate and execute plans, projects a nd
schemes for the development of Bikaner Region so that housing, community facilities, civic
amenities and other infrastructure are properly created for the population of Bikaner Region
in the perspective of 2040 A.D. or thereafter including the intermediate stages, and to provide
for matters connected with the purpose aforesaid;
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Be it enacted by the Rajasthan State legislature in the Seventy-sixth Year of the
Republic of India, as follows:-
CHAPTER-I
Preliminary
1. Short title, extent and commencement. - (1) This Act may be called the Bikaner
Development Authority Act, 2025.
(2) It shall extend to Bikaner Region Area.
(3) It shall be deemed to have come into force on and from 11th December, 2024.
2. Definitions.- In this Act, unless the context otherwise requires,-
(1) "agriculture" includes horticulture, fruit growing, seed growing, dairy farming,
gardening, forestry, livestock breeding or the use of land as a nursery, grazing land or any
other use of land which is ancillary to its cultivation or other agr icultural purposes and the
word "agricultural" shall be construed accordingly;
(2) "amenities" include roads, bridges, any other means of communication, transport,
streets, open spaces, parks, recreational grounds, play grounds, water, gas and electric supply,
and source of energy, street lighting, sewerage, drainage, conservancy, public works and such
other utilities, services and convenience as the State Government in consultation with the
Authority may, by notification in the Official Gazette, specify to be an amenity for the
purpose of this Act;
(3) "Authority" means the Bikaner Development Authority constituted under
section 3;
(4) "Bikaner Region" means the areas in the limits of the city, towns and villages
specified in the Schedule. The State Governm ent may, from time to time, in the notification
published in the Official Gazette, amend that Schedule by adding thereto or deleting
therefrom any area specified in such notification and thereupon the modified area shall be the
Bikaner Region;
(5) "buildin g operations" include rebuilding operations, structural alterations of or
additions to buildings and other operations undertaken in connection with the construction of
buildings;
(6) "development", with its grammatical variations, means the carrying out of
building, engineering, mining or other operations in, or over, or under any land (including
land under river, lake or any other water) or the making of any material change in any
building or land or in the use of any building or land and includes re -development and lay
out, and sub -division of any land and also the provision of amenities and projects and
schemes for development of agriculture, horticulture, floriculture, forestry, dairy
development, poultry farming, piggery, cattle breeding, fisheries and other similar Activities
and "to develop" shall be construed accordingly;
(7) "development area" means the area declared as such under sub -section (1) of
section 29 and in which development is proposed to be undertaken within a reasonable period
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through schemes, projects or otherwise;
(8) "Government" means Government of the State of Rajasthan;
(9) "land" includes benefits to arise out of land, and things attached to the earth, or
permanently fastened to anything attached to the earth;
(10) "local authority" means a Municipality or Panchayat;
(11) "Municipality" means a Municipality established under the Rajasthan
Municipalities Act, 2009 (Act No.18 of 2009) in Bikaner Region;
(12) "occupier" includes-
(a) an owner or any person who, but for a contract, expr ess or implied, is paying
or is liable to pay rent to the owner of any building or land; or
(b) any person who is liable to pay to the owner of any land or building,
damages for wrongful occupation of the whole or part of any such building
or land; and
(c) rent-free occupant of any building or land;
(13) "owner" includes the person who, but for a contract, express or implied, for the
time being is receiving or is entitled to receive, whether on his own account or as an agent,
trustee, guardian, manager or r eceiver for another person, or for any religious or charitable
institution, the rent or profits of any building or land;
(14) "Panchayat" means a panchayat established under the Rajasthan Panchayati Raj
Act, 1994 (Act No. 13 of 1994) in Bikaner Region;
(15) "plan" means a master development plan or a zonal development plan prepared
or deemed to be prepared under this Act, and the expression "any plan" shall be construed
accordingly;
(16) "prescribed" means prescribed by rules made under this Act;
(17) "public purpose" includes any purpose which is useful to the public or any class
or section of the public and the requirement of land reserved or designated in a plan, project
or scheme or for any other purpose under this Act;
(18) "regulation" means a regulation made by the Authority under this Act;
(19) "rule" means a rule made by the Government under this Act;
(20) "Tribunal" means Tribunal constituted under the provisions of this Act;
(21) "Zone" means any of the division in which Bikaner Region may be divid ed for
the purposes of development under this Act; and
(22) words and expressions used in this Act, but not defined herein, shall have the
same meanings as assigned to them in the Rajasthan Urban Improvement Act,1959 (Act No.
35 of 1959) and the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009).
CHAPTER-II
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Establishment and Constitution of the Authority
3. Establishment of the Bikaner Development Authority. - (1) As soon as may be,
after the commencement of this Act, the State Government shall, by noti fication in the
Official Gazette, establish for the purposes of this Act, an Authority to be called "the Bikaner
Development Authority" (hereinafter referred to as "the Authority").
(2) The Authority shall be a body corporate by the name aforesaid having p erpetual
succession and a common seal with power, subject to the provisions of this Act, to acquire,
hold and dispose of property, both movable and immovable, and to contract and may sue or
be sued by its corporate name aforesaid.
(3) The Authority shall b e deemed to be a local authority within the meaning of the
term "local authority" as defined in the Rajasthan General Clauses Act,1955 (Act No. 8 of
1955).
4. Composition of the Bikaner Development Authority. - (1) The Authority shall
consist of the following members, namely:-
(i) a Chairman, who shall be appointed by the State Government;
(ii) Bikaner Development Commissioner, Bikaner who shall be the Vice -
Chairman;
(iii) Secretary to the Government, Urban Governance (Development and
Housing Department) o r his representative not below the rank of Deputy
Secretary;
Explanation.- For the purpose of this clause, the expression "Secretary"
means the Secretary to the Government in charge of a department and including
an Additional Chief Secretary and a Principa l Secretary when he or she is in
charge of the department;
(iv) Deputy Housing Commissioner, Rajasthan Housing Board, Jaipur
(Bikaner Region);
(v) Additional Chief Engineer, Public Health Engineering Department,
Bikaner;
(vi) Additional Chief Engineer, Public Works Department, Bikaner;
(vii) District Collector, Bikaner;
(viii) Superintendent of Police, Bikaner City;
(ix) Managing Director, Rajasthan State Industrial and Investment
Corporation Limited or his representative not below the rank of a Ge neral
Manager;
(x) Managing Director, Rajasthan State Road Transport Corporation
(RSRTC) or his representative not below the rank of a Chief Manager
Depot ;
(xi) representative of the Jodhpur Vidyut Vitran Nigam Limited, not below
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the rank of an Additional Chief Engineer;
(xii) Mayor/ Administrator, Municipal Corporation, Bikaner;
(xiii) Chairman/Administrator, Municipal Board, Napasar;
(xiv) Chairman /Administrator, Municipal Board, Deshnok;
(xv) Zila Pramukh of Zila Parishad, Bikaner;
(xvi) Senior Town Planner, Bikaner Zone, Bikaner;
(xvii) Managing Director, Bikaner Dairy, Bikaner;
(xviii) Non-official members, not exceeding seven, to be nominated by the
State Government; and
(xix) Secretary, Bikaner Development Authority - Who shall be the Member -
Secretary.
(2) Besides the members referred to in sub -section (1) the State Government, if it so
thinks fit, may also appoint the Chairman of any Functional Board as member of the
Authority.
(3) The Chairman of the Authority shall supervise and control all the activities on
behalf of the Authority and shall exercise such powers and perform such duties as are
conferred on him under this Act and exercise such other powers and perform such othe r
duties as the Authority may, by regulations, from time to time, determine. He may also
modify, subject to confirmation by the Authority, in its next meeting, the decisions of officers
of Authority and committees constituted under the provisions of this Act.
(4) The Vice -Chairman shall exercise such powers and perform such duties as the
Chairman of the Authority may, by order, delegate to him and shall, during the absence of the
Chairman, perform the functions and exercise the powers of the Chairman.
(5) The members shall receive such allowances for meeting the personal expenditure
in attending the meetings of the Authority or any committee or body thereof or in performing
any other functions as members, as may be prescribed.
(6) Where a person becomes or i s nominated as a member of the Authority by virtue
of holding any office or being a member of the Parliament or State Legislature or any local
authority or any other authority, Corporation, Council, Board or body, whether incorporated
or not, he shall ceas e to be a member of the Authority as soon as he ceases to be holder of
that office or such member as the case may be.
(7) A member of the Authority, other than ex-officio members, may, at any time by
writing under his hand addressed to the Chairman, resign his office but shall continue as
member until his resignation is accepted by the Chairman.
(8) The term of the non -official members of the Authority nominated under clause
(xviii) of sub-section (1) shall be for a period of two years:
Provided that in th e event of the office of any aforesaid member becoming vacant by
reason of death, removal, resignation or otherwise, the vacancy shall be filled up by fresh
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nomination according to the provisions of clause (xviii) of sub-section (1).
(9) No act or proceedi ng of the Authority, or of any board, committee or other body
thereof shall be deemed to be invalid at any time merely on the ground that any of the
members of the Authority or such body are not nominated, appointed or for any other reason
are not available to take office at the time of the constitution or any meeting of the Authority,
or such body or any person is a member in more than one capacity, or there are one or more
vacancies in the offices of any members of the Authority or such body.
5. Meetings of the Authority. - (1) The Authority shall meet atleast once in six
months at such place and at such time as the Chairman may decide and shall, subject to the
provisions of section 6, observe such rules of procedure in regard to the transaction of
business at its meeting (including the quorum thereat) as may be laid down by regulations.
(2) The Chairman or in his absence, the Vice-Chairman shall preside at every meeting
of the Authority. If for any reason both the Chairman and the Vice -Chairman are unable to
attend any meeting, any other member of the Authority, elected by the members thereof,
present at the meeting, shall preside.
6. Cessation of membership. - (1) A member of the Authority, who has or acquires,
directly or indirectly any share or pecuniary or other interest in any contract, loan,
arrangement or proposal entered into, or proposed to be entered into, by or on behalf of the
Authority shall cease to be a member of the Authority:
Provided that a member shall not be deemed to have any such share o r interest by
reason only of his being a share holder of a public limited company/concern in any such
contract, loan, arrangement or proposal or that he himself or any relation of his, is employed
by or on behalf of the Authority or he has such share or in terest in his capacity as a member
of the Authority or his property, or any property in which he has a share or interest, is or is
being acquired or taken on lease by or on behalf of the Authority by agreement or according
to any law for the time being in force.
(2) If any question arises whether a member of the Authority has become subject to
the disqualifications mentioned in sub -section (1), the question shall be referred for the
decision of the State Government and its decision shall be final.
7. Consti tution and powers of Executive Committee. - (1) There shall be an
Executive Committee of the Authority consisting of the following members, namely:-
(i) Bikaner Development Commissioner; who shall be the Chairman;
(ii) representative of Secretary, Urban Governance (Development and
Housing) not below the rank of Deputy Secretary;
Explanation.- For the purpose of this clause, the expression
"Secretary" means the Secretary to the Government in charge of a
department and including an Additional Chief Secreta ry and a Principal
Secretary when he or she is in charge of the department;
(iii) District Collector, Bikaner;
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(iv) Superintendent of Police, Bikaner City;
(v) Secretary, Bikaner Development Authority who shall be the Member -
Secretary of the Committee;
(vi) Additional Chief Engineer, Public Works Department, Bikaner Region,
Bikaner, Rajasthan;
(vii) Additional Chief Engineer, Public Health Engineering Department,
Bikaner Region, Bikaner Rajasthan;
(viii) representative of the Jodhpur Vidyut Vitran Nig am Limited, not below the
rank of an Additional Chief Engineer;
(ix) Managing Director, Rajasthan State Industrial and Investment Corporation
Limited or his representative not below the rank of a General Manager;
(x) Managing Director, Rajasthan State Ro ad Transport Corporation or his
representative not below the rank of a General Manager;
(xi) Deputy Director, Tourism, Bikaner;
(xii) Director, Engineering of the Authority;
(xiii) Director, Town Planning of the Authority;
(xiv) Director, Finance of the Authority;
(xv) Director, Law of the Authority;
(xvi) The Commissioner, Municipal Corporation, Bikaner;
(xvii) Executive Officer, Municipal Board, Napasar; and
(xviii) Executive Officer, Municipal Board, Deshnok.
(2) The Executive Committee shall ex ercise the following powers and perform the
following duties, namely:-
(i) organisation of the divisions and operational units of the Authority;
(ii) preparation of drafts of regulations and recommending to the Authority for
making them;
(iii) operation of the Bikaner Region Development Funds;
(iv) preparation of projects and schemes;
(v) approval or rejection of tenders for projects and schemes;
(vi) creation of posts under the Authority upto such level as may be determined
by regulations with the prior approval of the Government;
(vii) borrowing and reborrowing of money required by the Authority;
(viii) investment of surplus money of the Bikaner Region Development Fund;
(ix) making of grants, subventions, loans or advances to, or sharing expen ses
with, any local or other authority or person for projects and schemes;
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(x) institution or withdrawal of legal proceedings on behalf of the Authority;
and
(xi) delegation of any of its powers and duties to its Chairman or any officer of
the Authority.
(3) In addition to the powers and duties conferred on it under other provisions of this
Act, the Executive Committee shall exercise such other powers and perform such other duties
as may be delegated to it by the Authority from time to time.
(4) The Exec utive Committee shall meet at such place and at such time as may be
determined by its Chairman and shall observe such rules of procedure in regard to transaction
of business as may be determined by regulations.
8. Appointment of Bikaner Development Commiss ioner, Directors, Secretary,
etc.- (1) The State Government shall appoint any of its officer as Bikaner Development
Commissioner on such salary and allowances and on such terms and conditions of service as
may be determined by the State Government. He shal l be the Chief Executive of the
Authority and shall supervise and control all its officers and servants, including any officer of
Government appointed, from time to time, on deputation to the Authority, or to the Executive
Committee, or any other committee or any Functional Board or any body thereof. He shall be
responsible for collection of all sums due to the Authority and payment of all sums payable
by it. He shall ensure adequate security of all assets including cash balances of the Authority.
Besides the said powers and duties and the powers and duties delegated by the Authority or
the Executive Committee or any other committee or any Functional Board or any body
thereof, he shall also exercise the following powers, perform the following functions and
discharge the following duties, namely:-
(i) management and supervision of operational units of the Authority;
(ii) except as otherwise provided, appointment of the staff as per strength
sanctioned by the Authority or the Executive Committee, as the case m ay
be, including their removal, dismissal or otherwise punishing them in
accordance with the regulations made by the Authority;
(iii) promulgation of internal procedure for management of the Authority;
(iv) administration of Projects and Schemes of the Authority;
(v) grant of any permission required to be given under this Act or refusal
thereof on behalf of the Authority;
(vi) calling tenders, scrutinise them and approve or reject them where the value
does not exceed rupees one crore and where the value exc eeds rupees one
crore making recommendation to the Executive Committee;
(vii) executing agreements and entering into contract for and on behalf of the
Authority; and
(viii) all other powers, functions and duties as may be determined by regulations.
(2) To aid and advise the Bikaner Development Commissioner, the State Government
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shall appoint the following Directors:-
(i) Director, Engineering who shall not be below the rank of Chief Engineer of
civil construction;
(ii) Director, Town Planning who shall not be below the rank of Senior Town
Planner and Architectural Advisor;
(iii) Director, Finance who shall be not below the rank of Senior Accounts
Officer; and
(iv) Director, Law who shall be not below the rank of a Joint Legal
Remembrancer of the Rajasthan State Legal Service.
(3) The State Government shall appoint a Secretary of the Authority who shall also
act as Secretary of the Executive Committee, other committees, if any, and all Functional
Boards. He shall, subject to the control and supervision of the Bikaner Development
Commissioner, record the minutes of the proceedings of the Authority, Executive Committee,
all Functional Boards, committees or any body of the Authority, maintain the minute book for
the same along with all record relevant thereto and shall exercise such powers, perform such
functions and discharge such duties as may be delegated to him by the Authority, the
Executive Committee, Bikaner Development Commissioner or any Functional Board.
(4) The State Government may also appoint one or mo re Additional Commissioners
and Additional Secretaries to assist the Bikaner Development Commissioner and they shall
perform such functions and discharge such duties as may be delegated to them by the Bikaner
Development Commissioner.
(5) The officers appo inted under sub -sections (2), (3) and (4) shall be deemed to be
officers of the Authority and their salary and allowances and their terms and conditions of
service shall be such as may be determined by the State Government.
9. Power to create separate comm on service for the Authority. - (1)
Notwithstanding anything contained in any other law for the time being in force, the State
Government may, by notification in the Official Gazette, create a separate common service
for the Authority, ensuring uniformity in administration and governance.
(2) The State Government shall have the power to determine the nomenclature,
structure, and cadre strength of the service created under sub -section (1), and may, from time
to time, modify or revise the same as it considers appropriate.
(3) The State Government may, in respect of the service created under this section,-
(a) sanction the creation of posts, their classification, control, and the terms and
conditions of service, including recruitment, promotion, and retirement; and
(b) frame and enforce common service rules, applicable to the services created under
this section, prescribing the qualifications, methods of appointment, and duties of persons to
be appointed to the services, etc..
10. Constitution of Committees. - (1) The Authority may constitute committees
consisting wholly of members of such Authority or partly of members of such Authority and
partly of other persons in such manner and for such purposes and functions as may be
specified by the Authority by regulations.
(2) The committees constituted under this section shall meet at such place and at such
221 राजस् थान राज-पत्र, अप्रेल 03, 2025 भाग 4 (क)
time and shall observe such rules of procedure in regard to the transaction of business at its
meetings as may be provided by regulations.
(3) The members of the com mittees may be paid such allowances for meeting the
personal expenditure in attending the meetings and for attending to any other work of the
committees as may be prescribed.
11. Authentication of orders, etc. - All proceedings of the Authority, the Executi ve
Committee, other committees and the Functional Boards shall be authenticated by the
signatures of the Chairman of the Authority, the Executive Committee, other committee, or
the Functional Board, as the case may be, or of any member thereof authorised b y the
Chairman in this behalf and all other orders and instruments of the Authority shall be
authenticated by the Bikaner Development Commissioner or by any other officer of the
Authority authorised by him in this behalf.
12. Provision for inviting Governm ent and Local Authority Officers to assist for
advice.- The Authority, the Executive Committee, the Bikaner Development Commissioner
or a Functional Board may invite any officer of the State Government or local authority or
other authority or any person to attend its meeting or meetings as a special or permanent
invitee for the purpose of assisting or advising it on any matter or matters. The officers or the
persons so invited may take part in the proceeding, but shall have no right to vote.
CHAPTER-III
Constitution of Functional Boards
13. Establishment of Bikaner Traffic Control Board. - (1) As soon as may be after
the Authority is established under sub-section (1) of section 3, the State Government shall, by
order, constitute a Functional Board to be called as the "Bikaner Traffic Control Board" under
the Authority.
(2) The Bikaner Traffic Control Board shall consist of the following members,
namely:-
(i) Bikaner Development Commissioner, who shall be the Chairman;
(ii) District Magistrate, Bikaner;
(iii) Superintendent of Police, Bikaner city;
(iv) Secretary, Bikaner Development Authority;
(v) Regional Transport Officer, Bikaner, Rajasthan;
(vi) Chief Manager, Rajasthan State Road Transport Corporation, Bikaner;
(vii) Additional Chief Engineer, Public Works Department, Bikaner;
(viii) Additional Chief Engineer, Public Health Engineering Department,
Bikaner;
(ix) representative of the Jodhpur Vidyut Vitran Nigam Limited, not below the
rank of an Additional Chief Engineer;
(x) Director, Engineering of the Authority;
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(xi) Director, Town Planning of the Authority;
(xii) Director, Finance of the Authority;
(xiii) Mayor/Administrator, Municipal Corporation, Bikaner;
(xiv) Chairman/Administrator, Municipal Board, Napasar;
(xv) Chairman/Administrator, Municipal Board, Deshnok; and
(xvi) two persons to be nominated by the Chairman of the Authority.
(3) The Bikaner Traffic Control Board shall exercise the following powers and
perform the following duties, namely:-
(i) to prepare a Master Plan for traffic contro l in Bikaner City, and to take
steps in a phased manner for its implementation;
(ii) to take steps to modernise the traffic control system;
(iii) to lay down the policy for issuing traffic licences of light and heavy
vehicles;
(iv) to determine policy for one way traffic, to impose restrictions for certain
hours on certain kind of traffic on certain roads, to bar certain vehicles on
certain roads, to determine parking places, stands, stops and cycle ways and
other matters connected therewith;
(v) to lay down guidelines for raising sign-signals, barriers and speed breakers;
(vi) to grant permission to any person, Government Department (Central or
State), any local authority or any other body to cut the roads for various
purposes and to impose conditions thereof;
(vii) to demolish traffic hazards, obstacles and to determine compensation in
such cases in accordance with regulations;
(viii) to solicit help of the citizens and associations of repute to advise and raise
funds for traffic control and traffic education in accordance with the rules;
(ix) to organise traffic education; and
(x) to perform all other activities pertaining to the improvement and control of
traffic and such other functions as may be directed by the Authority.
14. Constitution and powers of o ther Functional Boards.- (1) On the advice of the
Authority, the State Government may, from time to time, by order published in the Official
Gazette, constitute, (i) a Transport and Communications Board, (ii) a Water Resources
Management Board, (iii) a Housing, Urban Renewal and Ecology Board and other Functional
Boards for achieving the objects of the Authority with such names as it deems fit to specify,
each having membership as provided in sub-section (2).
(2) Each Functional Board constituted by the Sta te Government under sub-section (1)
shall consist of a Chairman and such other members (not exceeding five) as may be
appointed by the State Government. At least two of the members shall be persons who have
223 राजस् थान राज-पत्र, अप्रेल 03, 2025 भाग 4 (क)
special knowledge and experience of the subject to be dealt with by the Functional Board.
(3) The State Government may, if it thinks fit in public interest so to do, terminate the
appointment of Chairman or any member of any Functional Board constituted under sub -
section (1) or reconstitute the same at any time.
(4) Each Functional Board shall, in respect of the subject, on areas within its
purview,-
(a) plan, identify projects and schemes, initiate surveys and conduct
investigations (either by itself or engaging other agencies as appropriate)
and prepar e programmes and proposals for investment purposes for the
consideration of the Authority, indicating the authorities and agencies to be
entrusted with the execution thereof;
(b) advise the Authority, Executive Committee or the Bikaner Development
Commissioner;
(c) implement any project or scheme, entrusted to it by the Authority or
Executive Committee; and
(d) exercise such other powers and perform such other functions and duties as
may be delegated to it by the Authority or as may be assigned to it by the
Executive Committee or the Bikaner Development Commissioner from
time to time.
15. Meetings of the Functional Board. - (1) All Functional Boards constituted under
this Chapter shall meet at such place and at such time as may be determined by its Chairma n
and shall observe such rules of procedure in regard to the transaction of business at its
meeting as may be determined by regulations.
(2) The members of the Functional Boards may be paid such allowances for meeting
the personal expenditure in attending meeting and for attending to any other work of the
Board, as may be prescribed.
CHAPTER-IV
Powers and Functions of the Authority
16. Functions of the Authority. - The main object of the Authority shall be to secure
the integrated development of the Bikaner Region and for that purpose the functions of the
Authority shall be:-
(a) urban planning including the preparation of Master Development Plan and
Zonal Development Plans and carrying out surveys for the purpose and also
making alterations therein as may be deemed necessary;
(b) formulation and sanction of the projects and schemes for the development of
the Bikaner Region or any part thereof;
(c) execution of projects and schemes directly by itself or through a local
authority or any other agency;
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(d) to mak e recommendations to the State Government on any matter or
proposal requiring action by the State Government, Central Government,
any local authority or any other authority for overall development of the
Bikaner Region;
(e) participation with any other au thority for the development of the Bikaner
Region;
(f) co-ordinating execution of projects or schemes for the development of the
Bikaner Region;
(g) supervision or otherwise ensuring adequate supervision over the planning
and execution of any project or sc heme, the expenses of which, in whole or
in part are to be met from the Bikaner Region Development Fund;
(h) preparing schemes and advising the concerned authorities, departments and
agencies in formulating and undertaking schemes for development of
agriculture, horticulture, floriculture, forestry, dairy development, transport,
communication, schooling, cultural activities, sports, medicare, tourism
entertainment and similar other activities;
(i) execution of projects and schemes on the directions of the S tate
Government;
(j) undertaking housing activity in Bikaner Region:
Provided that the delineation of responsibility for housing between
Rajasthan Housing Board and the Authority will be made by the State
Government effective from the date to be fixed by it;
(k) to acquire, hold, manage and dispose of property, movable or immovable, as
it may deem necessary;
(l) to enter into contracts and agreements or arrangements with any person or
organisation as the Authority may deem necessary for performing its
functions;
(m) to prepare Master Plan for traffic control and management, devise policy and
programmes of action for smooth flow of traffic and matters connected
therewith;
(n) to perform functions designated by the State Government in the areas of
urban renewal, environment and ecology, transport and communication,
water energy resource management directly or through its Functional Board
or other departments/agencies as the State Government may specify;
(o) regulating the posting of bills, advertisement h oardings, signpost and name
boards in Bikaner Region or in any part thereof as specified by the
Authority;
(p) regulating the erection or re -erection of buildings and projections, making
material alterations therein and providing for open spaces in Bikaner Region
225 राजस् थान राज-पत्र, अप्रेल 03, 2025 भाग 4 (क)
or in any part thereof as specified by the Authority;
(q) removing obstructions and encroachments upon public streets, open spaces
and properties vesting in the Government or the Authority;
(r) to do all such other acts and things which may be necessary for, or incidental
or conducive to, any matters which arise on account of its activity and
which are necessary for furtherance of the objects for which the Authority is
established; and
(s) to perform any other functions that the State Government m ay designate in
furtherance of the objectives of this Act.
17. No other authority or person to undertake certain development without
permission of the Authority. - (1) Notwithstanding anything contained in any law for the
time being in force, except with th e previous permission of the Authority, no authority or
person shall undertake any development within the Bikaner Region of the type as the
Authority may from time to time specify, by notification published in the Official Gazette,
and which is likely to adversely affect the overall development of the Bikaner Region.
(2) Any authority or person desiring to undertake development referred to in sub -
section (1) shall apply in writing to the Authority for permission to undertake such
development:
Provided that such person may apply for such permission through the concerned local
authority and such local authority shall forward his application to the Authority with its
recommendations, if any.
(3) The Authority shall, after making such enquiry as it deems necessa ry and within
sixty days from the receipt of an application under sub -section (2), grant such permission
without any conditions or with such conditions as it may deem fit to impose or refuse to grant
such permission. If such permission is not granted or re fused within sixty days as aforesaid,
the applicant may, by a written communication presented in person or through his authorised
representative to the Secretary of the Authority or any other officer nominated by him in this
behalf, call the attention of t he Authority to the omission or neglect in granting or refusing
permission, and if such omission or neglect continues for a further period of thirty days from
the receipt of such communication, the Authority shall be deemed to have permitted the
proposed development and such development may be proceeded within the manner specified
in the application:
Provided that nothing herein contained shall be construed to authorise any person to
act in contravention of any provision of this Act or the rules, regulation s or order made
thereunder, relating to any matters other than the requirement of obtaining permission of the
Authority before undertaking or carrying out any improvement under this Act.
(4) Any authority or person aggrieved by the decision of the Authorit y under sub -
section (3), may, within thirty days, appeal against such decision to the State Government
whose decision shall be final:
Provided that where the aggrieved authority submitting such appeal is under the
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administrative control of the Central Gove rnment, the appeal shall be decided by the State
Government after consultation with the Central Government.
(5) In case any person or authority does anything contrary to the decision given under
this section, the Authority shall have power to pull down, de molish or remove any
development undertaken contrary to such decision and recover the cost of such pulling down,
demolition or removal from the person or authority concerned.
18. Powers of the Authority to give directions. - (1) Notwithstanding anything
contained in any other law for the time being in force, the Authority may give such directions
to any local authority or other authority or person, with regard to the implementation of any
project or scheme financed under section 16, as it thinks fit and any such local authority or
other authority or person shall be bound to comply with such directions.
(2) Where any direction is given to any local authority, other authority or person
under sub -section (1), such authority or person may, within fifteen days fro m the date of
receipt of such direction, appeal to the State Government against such direction, and the
decision of the State Government thereon shall be final.
(3) The Authority shall so exercise the powers of supervision referred to in clause (g)
of section 16, as may be necessary to ensure that each project or scheme is executed in the
interest of the overall development of the Bikaner Region and in accordance with any plan,
project or scheme duly approved under any law for the time being in force or by the State
Government.
19. Power of the Authority to require local authority to assume responsibilities in
certain cases. - (1) Where any amenities are provided by the Authority, the Authority may
assume responsibility for the maintenance of the amenities wh ich have been provided by it or
may require the local authority or any other authority, within whose jurisdiction the area so
developed is situated, to assume such responsibility.
(2) The Authority, may also require the local authority or any other authori ty to make
provision for such other amenities as may be specified by it and which have not been
provided by the Authority, on such terms and conditions as may be agreed upon and where
terms and conditions cannot be agreed upon, on such terms and conditions as may be
specified by the State Government in consultation with the local authority or any other
authority, as the case may be, and the Authority.
20. Power of the Authority to execute any plan. - (1) Where the Authority is
satisfied that any direction gi ven by it under sub -section (1) of section 18 with regard to any
project or scheme has not been carried out by the local authority or other authority or person
referred to therein, within the time specified in the direction, or that any such authority or
person is unable to fully implement any project or scheme undertaken by it for the
development of any part of the Bikaner Region, the Authority may, with the sanction of the
State Government, itself undertakes any works and incur any expenditure for the exe cution of
such projects or implementation of such schemes, as the case may be.
(2) The Authority may also undertake any works in the Bikaner Region in accordance
with the Master Development Plan or the Zonal Development Plan or any other project or
227 राजस् थान राज-पत्र, अप्रेल 03, 2025 भाग 4 (क)
scheme, as the case may be, as may be directed by the State Government and may incur such
expenditure as may be necessary for the execution of such work. Such direction may be
issued to the Authority only where in the opinion of the State Government-
(a) there is no other suitable authority to undertake such work; or
(b) where there is such an authority but it is unwilling or unable to undertake
such work; or
(c) where the Authority has specifically requested the State Government to
entrust such work to it.
(3) Where any work is undertaken by the Authority under sub -section (1), it shall be
deemed to have, for the purpose of the execution of such work, all the powers which may be
exercised by or under any law for the time being in force by the local authority or other
authority or person referred to in sub- section (1).
(4) The Authority may, for the purpose of sub -sections (1) and (2), undertake the
survey of any area within the Bikaner Region and for that purpose it shall be lawful for any
member, officer or servant of the Authority-
(a) to enter in or upon any land to take level of such land;
(b) to dig or bore into the sub-soil;
(c) to mark levels and boundaries by placing marks and cutting trenches; and
(d) where otherwise the survey cannot be completed or levels and boundaries
can not be marked, to cut down and clear away any fence or jungle:
Provided that, before entering upon any land, the Authority shall give notice of its
intention to do so in such manner as may be specified in the regulations.
CHAPTER-V
Master Development Plan and Zonal Development Plans
21. Civic Survey and preparation of Master Development Plan. - (1) The
Authority, with a view to securing planned integrated development and use of land, shall
carry out a civic survey of and prepare a Master Development Plan for Bikaner Region.
(2) The Master Development Plan shall precisely define the quality of life that a
citizen of Bikaner Region could desirably be expected to lead in (i) medium range
perspective of the year 2031 A.D. (ii) long term perspective of the year 2040 and thereafter,
and (iii) such other intermediate stages, as the State Government may direct, balanced and
time targeted development to sub -serve the needs of the growing city of Bikaner and other
areas of Bikaner Region, the network of public utilities, civic amenities, community facilities,
housing, communications and transport, the projects or schemes for conservation and
development of natural resources and such other matters as are likely to have a bearing on the
integrated development of the Bikaner Region and in particular may provide for-
(i) transport and communications such as roads, high -ways, railways, canals,
international airports, air cargo complexes and bus service, including their
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development;
(ii) water supply, drainage, sewerage, sewage disposal and other public
utilities, amenities and services, including electricity and gas;
(iii) preservation, conservation and development of areas of natural scenery,
city forests, wild life, natural resources and landscaping;
(iv) preservation of objects, features, structures or places of historical, natural,
architectural or scientific interest and educational value;
(v) prevention of erosion, provision for afforestation or reforestation,
improvement of water front areas, rivers, nallahs, lakes and tanks;
(vi) irrigation, water supply and hydroelectric works, flood control and
prevention of water and air pollution;
(vii) educational and medical facilities;
(viii) district business centres, other shopping complexes, export o riented
industrExcerpt shown. Open the full act in Lexace.