[03 February 2021] No.
G.S.R. 14/Const./Art.309/Amd.(16)/2021.- In exercise of the powers conferred by
Article 309 of the Constitution of India and all other powers enabling him in
this behalf, the Governor of Punjab is pleased to make the following rules
further to amend the Punjab Government Houses (General Pool) Allotment Rules,
1983, namely:- (1)
These rules may
be called the Punjab Government Houses (General Pool) Allotment (First
Amendment) Rules, 2021. (2)
They shall come
into force on and with effect from the date of their publication in the
Official Gazette. In the
Punjab Government Houses (General Pool) Allotment Rules, 1983 (hereinafter
referred to the said rules), in rule 3, - (a)
in sub-rule (2),
for the words "Patiala, Ferozepur, Jalandhar and Faridkot" the words
and sign,"Patiala, Ferozepur, Jalandhar, Faridkot and Roopnagar"
shall be substituted; (b)
in sub-rule (3),
for the words "Ferozepur, Jalandhar and Faridkot", the words and sign
"Ferozepur, Jalandhar, Faridkot and Roopnagar" shall be substituted;
and (c)
in sub-rule (6),
for the words "Patiala, Jalandhar, Ferozepur and Faridkot Districts",
the words and sign "Patiala, Jalandhar, Ferozepur, Faridkot and Roopnagar
Districts" shall be substituted. In the
said rules, in rule 4, for sub-rule (1-a), the following shall be substituted,
namely:- "(1-a)
Save as otherwise provided in these rules, a State Government employee, who is
posted at Chandigarh or at State level office situated at Sahibzada Ajit Singh
Nagar and who fulfils the eligibility specified in column-3 of the Table below
shall be eligible for allotment of a house of the type specified in the
corresponding entry in column (2) thereof." In the
said rules, in rule 10, in sub-rule (2), in the Table, for serial no. 2 and the
entries relating thereto, the following shall be substituted, namely:- "2. Transfer to
another Station. Two months
or upto four weeks from the date of allotment of house at the new station of
posting, whichever is earlier; Provided
that in special circumstances, the Secretary, House Allotment Committee may
allow the extension of the period of retention of the house for a period of
two months on payment of normal rent; Provided
further that such employee shall be issued provisional Last Pay Certificate
for the period of five months, and after this stipulated period of five
months, final Last Pay Certificate shall be issued only if Drawing and
Disbursing Officer concerned certifies the vacation of the house at earlier
station of posting of employee, or the concerned employee submits the
self-declaration regarding vacation of house at the earlier station of his
posting." In
the said rules, in rule 11, after sub-rule (3) the following sub-rule (4) shall
be inserted, namely:- "(4)
The concerned department shall inform the House Allotment Committee (HAC)
concerned, immediately after the transfer of an employee and in case of the
retirement, it is the responsibility of an employee to inform the House
Allotment Committee within three months after retirement. The Head of
Department, shall ensure that the schedule regarding recovery of rent including
penal rent, has duly been prepared, for maintenance of record of such recovery
of rent from an employee. In case, the intimation regarding transfer, is not
given by the department concerned or no recovery of such rent has been made by
the Head of Department, then, Head of Department concerned shall be held
officially responsible for the lapse." In
the said rules, in rule 12, sub-rule 6, shall be omitted.Punjab Government Houses (General Pool)
Allotment (First Amendment) Rules, 2021