Section 10 in The Rajasthan Industrial Housing Allotment Rules, 1957
10. Particulars of the workers to be verified.
(1)The Committee shall, at the time of allotment of the house, verify, to its satisfaction that the applicant fulfills the requirements of rule 8.(2)Preference in allotment shall be given to an applicant who-(a)does not possess a residence of his own in the vicinity of the houses constructed under these rules, over the one who does not possess such residence, and(b)who is a worker employed on permanent basis over a temporary employee.
