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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(5) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(5)Non Practising Allowance, Military Service Pay or any other such component of pay shall not be considered for the purposes of determining the inter se seniority in the waiting list.]Substituted by Notification No. G.S.R. 198 (E), dated 28.11.2016.
S.R. 317-B-55. Classification of Residences.- (1) Save as otherwise provided by these rules, an officer will be eligible for allotment of a residence of the type shown in the table below:-{|
Type of Residences Category of officer or his monthly emoluments as on such dateas may be specified by the Central Government for the purpose ofconcerned Allotment Year
I Less than Rs. 3,050.
II Less than Rs. 5,500 but not less than Rs. 3,050.
III Less than Rs. 8,500 but not less than Rs. 5,500.
IV Less than Rs. 12,000 but not less than Rs. 8,500.
IV(SPL) Rs. 10,000.
V-A Less than Rs. 15,100 but not less than Rs. 12,000.
V-B Less than Rs. 18,400 but not less than Rs. 15,100.
VI-A Less than Rs. 22,400 but not less than Rs. 18,400.
VI-B Less than Rs. 24,500 but not less than Rs. 22,400
Provided that where type V and Type VI accommodation has not been classified as type V-A and Type V-B and Type VI-A and Type VI-B, all officers eligible for type V will be grouped together and those eligible for type VI will also be grouped together.
Provided further that where accommodation higher than typeVI-B is available, eligibility of allotment will be as follows :
VII Less than Rs. 26000 but not less than Rs. 24500
VIII Rs. 26000 and above.