Section 5 in The Punjab Industrial Housing Rules, 1982
5. Procedure of allotment.
(1)Whenever houses constructed under the Subsidized Industrial Housing Scheme are [vacant] [Substituted for 'available' vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8-7-1988.] for allotment to the industrial workers, the competent authority of the area shall issue an intimation inviting applications from eligible industrial workers for the allotment of houses through advertisement in any one daily news-paper having wide circulation in the locality and also by putting a notice outside his office, fifteen days in advance, indicating the type of houses available, their number and place where situated and the last date fixed for receipt of applications, alongwith the conditions of allotment and rate of rent to be charged.(2)Before the expiry of the period specified in the intimation under sub-rule (1), the industrial worker interested in the allotment of a house may either give his application personally to the competent authority or send the same to him by registered post.(3)All applications received under sub-rule (2) shall be entered in a register maintained for the purpose by the competent authority.(4)The competent authority shall scrutinise all the applications so entered and shall reject the applications which are -(i)incomplete;(ii)made after the expiry of the date specified in the intimation under sub-rule (1); or(iii)made by an ineligible industrial worker.(5)[ (i) All applications which are found to be in order, shall be entered in a separate register and from the applications so entered, a list of one-and-a-half times more than the number of houses available for allotment at a time to each category of Industrial workers shall be prepared separately on the basis of continuous service of the applicants for holding a draw of lots.(ii)The applicants who are allotted houses in the draw of lots shall be issued allotment letters in Form 'B' and allotment so made be subject to the conditions specified therein.(iii)The allotment to the remaining applicants who are not allotted houses in the first draw of lots shall be made in the subsequent draw of lots to be held on the basis of availability of houses and the process of making allotment through draw of lots shall continue till all the names entered in the register are exhausted :Provided that the Secretary to Government of Punjab, Department of Labour and Employment may for reasons to be recorded in writing, allot to the Industrial workers out of turn five per cent of the houses available for allotment under sub- rule (1).] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8.7.1988.](6)All the allotments made [ - ] [Words ' by the Labour Commissione' omitted vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8.7.1988.] under sub-rule (5) shall be entered in a register by the competent authority who shall also deliver the possession of the houses to the industrial workers concerned after obtaining an agreement in Form 'C'.(7)[ (i) On receipt of allotment order by an allottee, a sum of two hundred rupees shall be deposited by him as security in the Local Treasury under the head "0230 - Labour and Employment. 800- other receipts 03 - Rent of Labour Quarter," before the possession of the house is delivered to him by the competent authority under sub-rule (6).(ii)When a house is surrendered or vacated by an allottee, he shall, within a period of sixty days from the date of surrender or vacation, as the case may be, make an application to the competent authority for the refund of security.(iii)If the competent authority is satisfied that there is nothing due from the allottee on account of recovery of rent, electricity charges or any other dues, he shall direct the refund of the security :Provided that if any amount is found recoverable from the allottee, the refund of security shall be made after deducting the amount due from him.] [Inserted vide Punjab Government Notification No GSR 13/PA/16/56/S-24/89 dated 8.7.1988.]
