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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(3)(a) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(a)The date of priority in respect of type I to type IV accommodation shall be determined on the basis of the date of joining of the employee in the Central Government service and the eligibility for the type of accommodation shall be decided as per their level of the applicant in the pay matrix: