Section 8 in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
8. Procedure for allotment.
- An application for allotment under these rules shall be made on the pro forma appended to these rules through the Officer Commanding of the Unit in which the disabled ex-servicemen or the deceased defence personnel served in Ladhak or the North East Frontier Agency or in any military operations any where else to which the provisions of these rules may, by notification in the official Gazette be extended:Provided that in the case of the dependants of a deceased defence personnel, the application may be made through the Secretary of the District Soldiers Board concerned.
