Section 11 in The Rajasthan Industrial Housing Allotment Rules, 1957
11. Subletting or sharing of accommodation.
(a)No worker shall sub-let a house allotted to him or any part, thereof to any other worker or person not being a member of his family.Note.- Sub-letting includes sharing of accommodation with the allottee with or without rent but does not include guests.(b)Should a worker sub-let a house allotted to him or a portion thereof or use it for a purpose other than that for which it has been allotted or fail to observe and abide by the terms and conditions contained therein, the Committee shall cancel the allotment.(c)No order shall be passed under sub-rule (b) without giving the allottee an opportunity of being heard in the matter.
