Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

NCT Delhi - Subsection

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

(v)The priority allotment on functional grounds, as specified in Annexure II, shall be made by the Directorate of Estates within the overall quota prescribed for each category of dignitaries and the overall ceiling of 5% without referring them to the Committees constituted in para 2 above as no discretion in such cases is involved.