Section 9(3) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(3)Procedure/ guidelines to be Followed:(i)The committee shall meet at least once in three months to consider all applications received through proper channel. The requests in the case of Deputy Secretary and above should be specifically recommended by the Secretary of the Department concerned, and by Joint Secretary (Administration)/Heads of the Department in all other cases.(ii)The committee shall consider discretionary allotment in the next below type of the entitlement of the officials concerned.(iii)The Committee, while recommending allotment to the competent authority, i.e. Minister in-charge, shall make a speaking recommendation in each case giving specific reasons for discretionary allotment. Where the Minister differs from the recommendations of the Committee, he will also record the reasons therefore in writing.(iv)The detailed guidelines for priority allotment of Government accommodation on medical grounds within the overall ceiling of 5% of all types of discretionary allotments in each type in a year are in Annexure-I.(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.(vi)The Committee may also consider and recommend for allotment of residential accommodation to any other cases of serving officials, not falling under any of the categories mentioned above, on extreme compassionate grounds. Each allotment shall, however, be restricted to a total of not more than 5 houses in each type (Type-I to V only) in a year, within the overall ceiling of 5% of each such type in a year.
