Section 2 in The Allotment of Government Residences (General Pool) Rules, 1990
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"allotment" means the grant of licence to occupy a residence in accordance with the provisions of these Rules;(b)"emoluments" means the emoluments as defined in the Fundamental Rule 7 (17) but excluding the compensatory allowance;(c)"Government" means Government in the General Administration Department;(d)"member of the family" means the wife or husband, as the case may be, and children, step children, legally adopted children, parents, brothers and sisters as ordinarily reside with and are dependent on, the officer;(e)"rent" means the sum of money payable monthly in accordance with the provisions of the Fundamental Rules in respect of a residence allotted under these Rules;(f)"residence" means any residential accommodation for the time being under the administrative control of the General Administration Department;(g)"Shillong" means the area within the limits of Shillong Master Plan Area which the Government may declare are conferring eligibility for allotment of General Poof accommodation;(h)"Sub-letting" includes sharing of accommodation by an allottee with another person with or without payment of rent by such other person;(i)"transfer" means transfer from Shillong to any other place.
