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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(3)(vi) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(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.