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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(5)(b) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963 (b)declare the officer to be ineligible for allotment of residential accommodation for the remaining period of his service;