Section 4 in The Punjab Industrial Housing Rules, 1956
4. [ Eligibility for allotment.
- [(1) Houses built by the State Government under the Integrated Subsidised Housing Scheme, for allotment on rental basis to Industrial Workers shall be allotted only to those workers whose income does not exceed Rs. [1600] [Substituted by Haryana Government GSR 49/PA 16/56/S. 24/86 dated 6.6.1986 Page 588.] per month. Full economic rent will be recovered as soon as the income of an allottee crosses the limit of Rs. [1600] [Substituted by Haryana Government GSR-42/PA 16/56/S. 24/90 dated 12.4.90 Page 446.] per month until he is evicted.](2)On retirement from service or death of an industrial worker who is an allottee of an industrial house built under the scheme, his/her son or daughter, or wife or husband, or father or mother who -(a)was an eligible industrial worker at the time of retirement/death of such an industrial worker; and(b)has been sharing the accommodation with the retired deceased industrial worker for at least six months immediately preceding the date of his retirement/death may be allotted that house or another such industrial house out of turn, irrespective of his/her seniority; provided all dues outstanding in respect of the Industrial House in occupation of the retired deceased industrial worker are paid by the person seeking allotment under this sub-rule.]
