Section 14 in The Rajasthan Industrial Housing Allotment Rules, 1957
14. Deduction of rent from wages.
- No house shall be allotted to any worker unless his employer agrees to execute an agreement in Form 3 providing inter alia that-(i)The rent shall be a first charge on the wages of the workers and every employer shall on receipt of a demand-note from the Secretary of the Committee, deduct the rent from the wages of workers and shall remit the amount, of rent so deducted to the Secretary on or before the [20th day] [Substituted by Notification 17-9-1957.] of each month;(ii)The employer shall, within ten days of the death, transfer, retirement, resignation or termination of service of a worker intimate the same to the Secretary. Failure of the employer to give intimation shall render him liable for payment of rent for the period for which the worker continues to occupy the house in excess of the period allowed under rule 8;(iii)The amount due from the employer under this rule shall be recovered in the manner hereinafter laid down for the recovery of rent.
