Section 9(6) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(6)The Directorate of Estates shall circulate the list of all such allottees to the various Government Departments on a quarterly basis and an yearly statement of such allotment would be laid on the Table of each House of Parliament in the light of the Supreme Court Judgement dated 23.12.1996 in CWP No. 585/94.Annexure IMedical GroundsThe allotment on medical grounds including ground floor/ central area shall be made in the case of the Government Servants and their spouses, dependent children and dependent parents, suffering from any of the following diseases:(a)Tuberculosis : Pulmonary tuberculosis (serious cases only)(b)Cancer Cases : Malignant neoplasm(c)Heart ailments : Of an exceptionally serious nature and in need of urgent treatment.(d)Disabled persons:(i)Blind - Those who suffer from either of the following conditions:
