Legal Document View

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
[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(8)(g) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(g)2 units for personal staff and one unit for Jamadar/ Peon may be allowed for priority allotment attached with the CAG of India, Attorney General of India, Chairman, UPSC and Central Vigilance Commissioner.