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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(3)(i) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(i)The committee shall meet at least once in three months to consider all applications received through proper channel. The requests in the case of Deputy Secretary and above should be specifically recommended by the Secretary of the Department concerned, and by Joint Secretary (Administration)/Heads of the Department in all other cases.