Section 8 in The Rajasthan Industrial Housing Allotment Rules, 1957
8. Allotment of Houses.
- A list shall be prepared by the Managing Committee of such workers whose wages are not more than Rs. 200/-per month, who do not own a house of their own near the Scheme colony and have not already been provided with suitable house by the employer concerned and are desirous of allotment o) houses constructed under the Scheme. The list shall be arranged in the order, of service, provided that the Committee may in its discretion, allot, out of turn 10 per cent of the accommodation available for reasons to be recorded in writing in each case.
