Section 4(5) in The Punjab Industrial Housing Rules, 1982
(5)On the retirement of an allottee from service, his wife or husband son or daughter, shall be allotted a house of his entitlement out of turn, provided -(i)is an industrial worker and is eligible for allotment of a house under sub-rule (1);(ii)has been putting up with the retiree for at least six months immediately preceding the date of his retirement; and(iii)gives as undertaking to clear all outstanding dues in respect of the house in occupation of the retiree.
