Section 5 in The Allotment of Government Residences (General Pool) Rules, 1990
5. Maintenance of residences.
- Residence in Shillong shall be maintained by the Government. This shall not include provision of electric bulb(s), plugs, lamp shades or portable lamps, which are to be provided by the allottees themselves as per the Assam Public Works Department Code as adopted by Meghalaya.
