Section 5(1) in The Punjab Industrial Housing Rules, 1982
(1)Whenever houses constructed under the Subsidized Industrial Housing Scheme are [vacant] [Substituted for 'available' vide Punjab Government Notification No. GSR 13/PA/16/56/S-24/89 dated 8-7-1988.] for allotment to the industrial workers, the competent authority of the area shall issue an intimation inviting applications from eligible industrial workers for the allotment of houses through advertisement in any one daily news-paper having wide circulation in the locality and also by putting a notice outside his office, fifteen days in advance, indicating the type of houses available, their number and place where situated and the last date fixed for receipt of applications, alongwith the conditions of allotment and rate of rent to be charged.
