Section 20 in The Central Government General Pool Residential Accommodation Rules, 2017
20. Allotment of garages for type V accommodation in Delhi.
(1)An allottee who has been allotted a Type V A or Type V B accommodation to which a garage is not attached shall be eligible for allotment of a garage in the locality in which his accommodation is situated.(2)The deemed date of application for allotment of garage shall be the date of technical occupation of initial allotment of accommodation by the allottee for the locality, subject to the guidelines issued by Directorate of Estates time to time.(3)There shall be a unified waiting list for initial as well as for change of allotment of garage.(4)The allotment of garages shall be made as per the instructions issued from time to time by the Directorate of Estates.
