Section 6 in The Rajasthan Industrial Housing Allotment Rules, 1957
6. Publicity for Vacant Houses.
- Due publicity as regards vacant tenements offered for allotment specifying their location, size and rent shall be given:-(a)by affixing a notice on the notice board-(i)at the office of the Chairman and Labour Commissioner,(ii)at some conspicuous place of the locality where the houses are situated, and(iii)in the office of the employees, and(b)by publication in one or more local newspapers.
