Section 4 in The Punjab Industrial Housing Rules, 1982
4. Conditions of eligibility of allotment of houses.
(1)An industrial worker who -(i)has not been provided with house by his employer [or does not own a house within a distance of fifteen kilometres from the place of his employement;] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S24/89 dated 8-7-1988.] and(ii)does not get wages exceeding [two thousand and five hundred rupees] [Substituted for 'one thousand' vide Punjab Government Gazette LSP III dated 8-7-1994.] per month; and(iii)[has been working in a factory continuously for a period of two years:] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S24/89 dated 8-7-1988.]Provided that an industrial worker whose wages do not exceed three hundred fifty rupees per month shall be considered in the first instance for allotment of a single room house and if there is no such applicant then an industrial worker getting wages more than three hundred and fifty rupees shall be considered for allotment of such a house.(2)Two per cent of the houses available shall be reserved for allotment to the blind or orthopaedically handicapped industrial workers who -(i)are otherwise eligible for allotment under this rule;(ii)apply in the specified form of application alongwith a medical certificate from a Government Hospital/Dispensary stating the nature and extent of blindness or orthopaedic handicap.(3)Every industrial worker eligible for allotment of a house shall make an application to the competent authority in Form 'A'.(4)[ When an allottee dies while in service, the widow or widower as the case may be or son or daughter, living with the allottee at the time of death shall be -(i)allowed to retain the house for a period of three months in case the widow or widower as the case may be, son or daughter, is not eligible for allotment of a house under these rules;(ii)allotted a house of his entitlement out of turn if he has got employment in a factory:Provided that the person by whom the house is retained or to whom the house is allotted, shall give an undertaking to clear all outstanding dues in respect of the house in occupation of the deceased allottee.] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8.7.1988.](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.
