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State of Uttar Pradesh - Section

Section 21 in The U.P. Industrial Housing Rules, 1959

21. Issue of notices.

- A copy of the notice issued by the Housing Commissioner specifying the time and date of payment of rent or damages, or change in the terms and conditions of allotment and any other incidental matter, shall be affixed on the notice board of the Housing Commissioner and such affixation shall be deemed to be sufficient publication of the notice.Form A[See Rule 15 (3)]Application for Allotment of Quarters(Under Section 10 of the U. P. Industrial Housing Act, 1955)Note.-This Application Form must be filled in duplicate and accompanied by two passport-size photographs of the applicant duly attested by the Manager/Labour Welfare Officer of the factory to which the worker belongs. Incomplete Forms will be liable to rejection.
1. Name of the Colony for which application ismade.................. Photo:(Passport size)
2. Particulars of the house.............................
  (a) First preference
  (b) Second preference
3. Applicant's
  (a) Full name (in block letters).............................
  (b) Father's name.............................................
  (c) Present address - House The photo must be curely affixed by the applicant
  No............
  Mohalla ....................
  Post Office..................
  District.....................
  (d) Permanent address - Village/House No. andMohalla.........................
  PostOffice.......................Tahsil.........................
  District.............................
4. Occupation of the applicant (withdetails)............................
  (a) Name of the factory/mill whereworking..............................
  (b) Ticket No.....................................................
  (c)Section.........................................................
  (d)Shift....................................................
  (e) Period ofservice...........................................
  (f) "Whether permanent,substitute or temporary.................
  (The category of worker should bewritten by the forwarding officer)
5. Pay (including dearness allowance and otherallowances)........................
6. Employer's full name and address..............................
7. Date of commencement of employment under the presentemployer.........................
8. Agreement:
  (1) I hereby agree that in case the quarter is allotted to me,Government/Housing Commissioner may get the payable rent andother dues, deducted from my salary or wages, as the case may be,through my employer every month.
  (2) I further agree and undertake that arrears of rent accruedagainst me shall also be recoverable from my successor(s),nominee(s), heir(s) or assignee(s).
  (3) I further agree that I shall inform the Housing Commissioner,as soon as 1 cease to be a worker under the Factories Act, 1948.
  (4) I also agree that the occupation of the house shall at alltimes be subject to terms and conditions relating to theoccupation of such house, as may be prescribed or as may beintimated, from time to time, by the Housing Commissioner, U. P.
9. Declaration;
  I solemnly affirm that I have no house allotted to me in anyof the Industrial Labour Colonies.
  I hereby declare that the above statement is correct and ifany part of the above statement is found incorrect. I shall beliable to vacate the house immediately and to pay thecompensation as ordered by the Housing Commissioner.
  Dated................... Signature of the applicant.
10. Certificate of the Employer :
  Certified that the applicant whose photograph attested by meis affixed above, is a "worker" as defined in Section 2of the Factories Act, 1948 and the statement given by him aboveis, to the best of my knowledge and belief, correct. I shallrealize the outstanding dues of rent, if any, from the wages ofthe worker as per Section 20 of the U. P. Industrial Housing Act,1955, on hearing from the Housing Commissioner, U. P.
  Signature of Manager/Labour Welfare Officer
Note.-The seal of forwarding Officer must be given below his signature.Form B[See Rule 15 (4)]Allotment OrderHouse No........................of Block No.................................at..........................is allotted to Sri.............................. son of Sri.............................................................. an employee of Messrs .......................................................... Department........................Ticket No...........Shift........................on a monthly rent of Rs exclusive of electricity and other charges, on the conditions noted below :Assistant Housing Commissioner, U. P.For Housing Commissioner, U. P.Terms and Conditions of Allotment
(i)That he shall deposit a security equal to two months' rent of the house, which will be refundable only in case when no house is allotted to him or on his vacating the house :
Provided that the security will be refundable only if there are no outstanding dues against him and he produces clearance certificate to the effect from the officer authorized by the Housing Commissioner in this behalf.
(ii)That he shall pay the rent and other dues for each month on or before the 15th day of the following month, to the person authorized by the Housing Commissioner, Uttar Pradesh, to receive the same.
(iii)That he shall not assign his right of occupation to any other person and shall not subject or otherwise (transfer or part with possession of the house or any part thereof).
(iv)That the house will be used and occupied for the purpose of residence only by him and by the bona fide members of his family and not otherwise.
(v)That if any damage is caused to the house or any part thereof or to any fixture, he shall be liable to pay such compensation as may be determined by the Housing Commissioner.
(vi)That he shall keep the house in clean and sanitary condition.
(vii)That he shall not allow water from any tap to run waste.
(viii)That he shall not use the house in a manner as to cause any inconvenience or nuisance or annoyance to the occupants of neighbouring houses.
(ix)That he-shall not make any addition to or alteration in the house or any part thereof and shall not remove any existing fixtures.
(x)That he shall not obstruct the Housing Inspector or other staff employed under the Housing Commissioner in the discharge of official duties. Such obstructions, if any, will make him liable to eviction.
(xi)The tenements once allotted, shall not be changed without sufficient reasons.
(xii)That as soon as the occupant ceases to be a worker as defined in the Factories Act, 1948, he shall send intimation of the same in writing to the Housing Commissioner. The right of occupation shall then cease forthwith and he shall vacate the premises.
(xiii)That he shall abide by all the above conditions and any change in or addition to them of which notice is given to him.
Form C[See Rule 15 (5)]Allotment Agreement FormI hereby agree to take possession of house No.-------------Housing Commissioner on monthly rent of Rs.---------terms and conditions: