Section 26 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
26. Relaxation of Rules.
- The Government may for reasons to be recorded in writing relax all or any of the provisions of the rules in this Division in the case of any officer or residence or class of officers or type of the residences.Government Decisions:(i)Reservation in allotmentIt has been decided that till further orders the reservation should be increased from 5% to 10% in Type I & II for allotment to the Scheduled Caste/Scheduled Tribes employees entitled to these Types.It has also been decided that the vacancies becoming available in the 10% quota for the Scheduled Caste/Scheduled Tribes employees, referred to above, should be allotted in the ratio of 2:1 to the Scheduled Caste and Scheduled Tribes employees respectively. For this purpose, separate waiting list should be prepared for the Scheduled Caste/Scheduled Tribes employees in these two Types.
