Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Central Government General Pool Residential Accommodation Rules, 2017

(1)Save as otherwise provided in these rules, accommodation falling vacant in all types including hostel accommodation will be allotted by the Directorate of Estates by automated system of allotment to the applicant applying for initial allotment or for change of accommodation from the unified waiting list for that type of accommodation under these rules.