Section 6(4) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(4)Applications received under sub-rule (3) up to the last day of a calendar month shall be considered for allotment in succeeding month.Government Decisions:(i)Preparation of Unified Waiting Lists(a)Type IV(Spl) and higher types and hostel accommodation(i)A single waiting list of the applicants for initial as well as change allotments of General Pool residential accommodation will be drawn up on the basis of the date of priority, as is currently done to draw up the initial waiting list(s). Date of priority of an officer in respect of types IV (Spl) and higher types/hostel accommodation means the earliest date from which he has been continuously drawing emoluments relevant to the particular type. Officers drawing higher emoluments will be placed senior to those who are in receipt of lower emoluments. Where emoluments drawn by two or more officers are the same/equal, inter se seniority among them shall be determined on the basis of the length of Government service. Where both the emoluments and length of Government service are equal, inter se seniority in the waiting list for accommodation will be determined on the basis of scales of pay of the officers, i.e., officers working in post(s) carrying higher scale of pay shall be placed senior to those who are in lower scale of pay. Where all the parameters stated above are the same, inter se position of the applicants in the waiting list(s) will be determined by the date of retirement, i.e., officers who retire earlier will be placed above those who retire later.(ii)Allotment in a particular type shall be made to applicants having the earliest priority date for that type of residences.(iii)Each officer may be made two allotments in each type of accommodation, i.e., initial and change.(iv)An officer who accepts an offer of allotment shall not be made another allotment in a lower type of accommodation subsequently and his/her name will be deleted from the waiting lists for lower types of accommodation after acceptance.(v)The net result would be that no junior officer in the waiting list(s) will be allotted accommodation of a particular type in a locality unless the demand of senior officers in the change/initial waiting lists is satisfied.(vi)Subject to sub-paragraphs (b) and (c) below, the existing change waiting lists would not be operative w.e.f. 1.5.2004 and allotment of Government residences in change will be made as per the revised provisions of the Allotment Rules (SR 317-B-15), which are being notified separately.(b)Allotment of type VIB/VIA (CI/CII) accommodationOn account of shortage of General Pool residential accommodation of various types, particularly that of types VIB and above, it has not been possible to provide entitled type of accommodation to the officers working in the eligible offices. In view of this, it has been decided as under:(i)Secretaries to the Government of India and officers in the rank and/or pay of Secretaries (i.e., equivalent officers) would be considered for allotment of accommodation with reference to the earliest date since which they started drawing the fixed emolument of Rs. 26,000/- per month, i.e., date of priority.(ii)In case the dates of priority are the same, the inter se seniority of Secretaries and equivalent officers in the waiting list will be determined with reference to their original (batch) seniority in the civil list in respect of officers belonging to the same organized Service and the year of allotment in case they belong to different organized Services. The date of superannuation of two or more such officers will thus have no bearing on the allotment of accommodation, even if all other parameters for determination of the dates of priority are identical [vide para. 3(a)(i)].(iii)Whereas Secretary and equivalent officers would be considered for allotment with reference to the earliest date since which they started drawing the fixed emolument of Rs.26, 000/- per month, Chairmen and Members of various Commissions, Tribunals and other similar bodies, who also have the fixed pay of Rs. 26,000/- per month, would be considered for allotment of accommodation with reference to the dates on which they joined as Chairmen/Members of the Commission(s), etc.(iv)Secretary and equivalent officers and Chairmen/Members of various Commissions, etc., shall be allotted CII ground floor accommodation in Central localities on immediate basis.(v)Allotment of CI and/or CII accommodation to Secretaries/equivalent officers and Chairmen/Members of various Commissions, etc., shall be made in the ratio of 1:1.(vi)The normal waiting list for CII ground floor accommodation will operate only after the waiting lists of Secretary/equivalent officers and Chairmen/Members of various Commissions, etc., are exhausted.(vii)Additional Secretaries to the Government of India and equivalent officers shall be initially allotted, on priority, C-II first floor accommodation in Central localities, excluding R.K. Puram. The date of priority, i.e., the earliest date since which the officer has been continuously drawing the eligibility pay between Rs. 22,400 to 24,499 per month shall be taken into account for drawing up the waiting list for initial allotment. Such officers who are already in possession of Government accommodation in Multi-Storeyed (CII) Flats, R.K. Puram may also apply for allotment of CII first floor accommodation in Central localities and this would not be treated as a change for them.(viii)CII ground floor accommodation (Central/non-Central localities), which remains available after satisfying the demand of Secretary/equivalent officers, will be first allotted to Additional Secretaries/ equivalent officers.(ix)Additional Secretaries/equivalent officers may further apply for change of accommodation in Central localities and the inter se seniority of such applicants shall be determined on the basis mentioned above (i.e., date of priority). Allotment shall be made on maturity of their turn, in order of their position in the waiting list and having regard to their preferences.(x)The list of officers who have been waiting for more than 3 years in the change waiting list shall be frozen as on 30.4.2004. The officers in this frozen list will be offered their preferred CII accommodation, as per their turn, along with other officers who shall now be eligible in terms of sub-paragraphs mentioned above, in the ratio of 1 : 1. After the list of officers waiting for more than 3 years in the change waiting list is exhausted through allotments made in the ratio mentioned above, CII accommodation shall be allotted on the basis of principles mentioned in the foregoing sub-paragraphs.(c)Allotment of type VB/VA (DI/DII) accommodation(i)After meeting the demand, if any, of Secretaries/equivalent officers and Additional Secretaries/equivalent officers for DI and DII type accommodation, such accommodation on ground floor in Central localities will be allotted on priority to Joint Secretaries to the Government of India and officers in the rank and/or pay of Joint Secretaries (i.e., equivalent officers) if they apply for such accommodation. Joint Secretaries to the Government of India and equivalent officers will be considered for allotment of DI type accommodation with reference to the earliest dates since which they start drawing the eligibility pay between Rs.18,400 to 22,399 continuously.(ii)After meeting the demand of Joint Secretary and equivalent officers, DI type accommodation will be allotted to the Directors/Deputy Secretary and equivalent officers, in the order of their date of priority.(iii)(1) Similarly, ground floor DII accommodation in Central localities will be allotted on priority to eligible officers after meeting the demand, if any, of Secretaries, Additional Secretaries and Joint Secretaries and their equivalent officers, in that order.
