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] [Entire Act]

State of Meghalaya - Section

Section 15 in The Allotment of Government Residences (General Pool) Rules, 1990

15. Prohibition of sub-letting.

- No officer shall sub-let any part of the residence allotted to him. He may accommodate servants or Government employees working with him and that too only after obtaining permission of the Government in writing.