Section 26 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
26.
Subject to the approval of Government, the Board/Divisional Allotment Committee shall determine which of the applicants are eligible for allotment and the decision thus arrived at (of the Committee in this regard) shall be final:-(i)In every category (except discretionary quota) the allotment of property to eligible applicants shall be made by draw of lots by the Board. The procedure of draw of lots will be decided by the Managing Director.(ii)The particular Plot/House/Flat to be allotted to the applicant in accordance with sub-section (i) above shall be determined by drawing of lots after due notice to such applicants of the date, time and venue of the draw.
