Section 24 in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
24. Continuance of allotment made prior to the issue of these rules.
- Any valid allotment of residence which is subsisting immediately before the commencement of these rules under the rules then in force shall be deemed to be an allotment duly made under these rules not withstanding that the officer to whom it has been made is not entitled to a residence of that type under S.R.317-B-5 and all the preceding provisions of these rules shall apply in relation to that allotment and that officer accordingly.(S.R. 317-B-24)
