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] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)The inter se seniority of the officer eligible for allotment of accommodation in the `Tenure Officers Pool' including officers of AGMUT cadre on Central deputation, shall be determined under these rules and in relation to their counterparts on Central deputation in Delhi on the basis of their seniority in their respective services and batches.