Section 12 in The Special Accommodation Rules, 1959
12.
Notwithstanding anything contained in Rule 9-(i)Minister and Deputy Ministers, the Speaker and the Dy. Speakei shall have priority of allotment over all others.(ii)Secretaries, Additional Secretaries and Joint Secretaries Government whether married or unmarried, and non-Secretariat Officers drawing emoluments of Rs. 1,300 or more per mensem have their families residing with them, are entitled to out-of turn allotment.(iii)The seniority of such officers inter se will be according to priority in the date of their appointment entitling them to out-of-turn allotment:Provided that the Secretaries to Government will have precedence, of allotment of quarters over all other officers of Government and the Additional Secretaries and Joint Secretaries of Government will have precedence over the non-Secretariat Officers,(iv)The Secretariat Officers of the status of Under-Secretaries said above will be given precedence in the matter of allotment of houses for all other Non-secretariat Officers of Government entitled to occupy the same type of quarters.
