Section 5(5) in The Punjab Industrial Housing Rules, 1982
(5)[ (i) All applications which are found to be in order, shall be entered in a separate register and from the applications so entered, a list of one-and-a-half times more than the number of houses available for allotment at a time to each category of Industrial workers shall be prepared separately on the basis of continuous service of the applicants for holding a draw of lots.(ii)The applicants who are allotted houses in the draw of lots shall be issued allotment letters in Form 'B' and allotment so made be subject to the conditions specified therein.(iii)The allotment to the remaining applicants who are not allotted houses in the first draw of lots shall be made in the subsequent draw of lots to be held on the basis of availability of houses and the process of making allotment through draw of lots shall continue till all the names entered in the register are exhausted :Provided that the Secretary to Government of Punjab, Department of Labour and Employment may for reasons to be recorded in writing, allot to the Industrial workers out of turn five per cent of the houses available for allotment under sub- rule (1).] [Substituted vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8.7.1988.]
