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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(3) in The Central Government General Pool Residential Accommodation Rules, 2017

(3)In places other than Delhi, the deciding authority, the appellate authority and the Estate Officer in respect of subletting cases of general pool residential accommodation shall be given as under:
(i)In regional offices of the Directorate of Estates where the posts of Assistant Estate Manager and Estate Manager exists:
Deciding authority(1) Appellate authority(2) Estate Officer underPublic Premises (Eviction of Unauthorised Occupants) Act, 1971(3)
Assistant Estate Manager Superintending Engineer (Civil), CPWD of theconcerned area Estate Manager
(ii)In regional offices of the Directorate of Estates where the post of Assistant Estate Manager only exists
Deciding authority(1) Appellate authority(2) Estate Officer underPublic Premises (Eviction of Unauthorised Occupants) Act, 1971(3)
Assistant Estate Manager Superintending Engineer (Civil), CPWD of theconcerned area Executive Engineer(Civil), CPWD
(iii)Where post of Assistant Estate Manager/Estate Manager does not exist and officers of CPWD are designated as Assistant Estate Manager/Estate Manager:
Deciding authority(1) Appellate authority(2) Estate Officer underPublic Premises (Eviction of Unauthorised Occupants) Act, 1971(3)
Assistant Engineer (Civil), CPWD Superintending Engineer (Civil), CPWD of theconcerned area Executive Engineer(Civil), CPWD