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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(4)(x) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(x)The list of officers who have been waiting for more than 3 years in the change waiting list shall be frozen as on 30.4.2004. The officers in this frozen list will be offered their preferred CII accommodation, as per their turn, along with other officers who shall now be eligible in terms of sub-paragraphs mentioned above, in the ratio of 1 : 1. After the list of officers waiting for more than 3 years in the change waiting list is exhausted through allotments made in the ratio mentioned above, CII accommodation shall be allotted on the basis of principles mentioned in the foregoing sub-paragraphs.