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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(2)Such allotments on medical, security and functional grounds which are not covered under general policy instructions shall be made through two Committees of officers duly constituted for the purpose, which shall consider each request within laid down policy guidelines. The composition of the Committees shall be as under:A. Allotment of Type-IV SPL. and Above Accommodation
Secretary (Urban Development) Chairman
Secretary (Personnel) Member
(Where the proposal involve Additional Secretary, andequivalent or above)
OR
Establishment Officer
(Where proposal involves Deputy Secretary/ Director, JointSecretary and equivalent or Tenure Pool Officers)
Joint Secretary (in-charge of Estates matters) Member
Two Medical Experts (For medical cases only) Members
One Secretary/ Addl. Secretary level officer co-opted fromother Ministries Member
Director of Estates Member Secretary
(B)Allotment of Type IV and Below
Joint Secretary (Dealing with the estates matters) Chairman
Joint Secretary (Staff Welfare) Member
Ministry of Personnel & Training
Two Medical Experts Members
(For medical cases only)
One Joint Secretary level officer co-opted from otherMinistries Member
Director of Estates Member
Addl. Director of Estates/ Director of Estates-II Member Secretary
*Note: One officer of appropriate rank, such as Secretary/ Additional Secretary to the Government of India from Ministries other than Ministry of Urban Affairs and Employment or Personnel, Public Grievances & Pension shall be specifically invited. While extending such invitation, it will be ensured that representatives of that Ministries/ Department whose proposals are on the agenda of the meetings are not invited. Such a member shall be co-opted from various Ministries by following a principle of rotation.