The Government of Sikkim hereby makes the following
rules to amend the Sikkim Government Servant's (Allotment of Quarters) Rules,
1993, namely: (i) These rules may be called the Sikkim Government Servant's (Allotment
Quarters) Amendment Rules, 1996. (ii) They shall come into force from the date of their publication in the
Official Gazette. For Rule 22 of the Sikkim Government of Servant's
(Allotment of Quarters) Rules, 1996, the following rule shall be substituted,
namely: "EFFECT OF ALLOTMENT OF GOVERNMENT SITE OR
HOUSING LOAN OR BOTH OF CONSTRUCTION OF HOUSE WITHOUT AVAILING ANY FACILITY OR
ALLOTMENT OF HOUSING FLAT TO GOVERNMENT SERVANT IN OCCUPATION OF GOVERNMENT
QUARTERS". (1) On allotment of Government site or grant of housing loan by the
Government of Hindustan Urban Development Corporation or allotment of
Government site and grant of housing loan both to a Government servant or to
his/her family in the place of his/her posting, the occupant of a Government
quarters shall vacate the same within two years from the date of such allotment
of site or grant of loan or both. (2) On construction of house on private land without availing the facilities
mentioned in sub-rule (1) above by a Government servant or his/her family in
the place of his/her posting, the occupant of a Government quarters shall
vacate the same within one year from the date of completion of such construction. (3) On allotment housing flat by the Government or Hindustan Urban
Development corporation to a Government servant or to his/her family in the
place of his/her posting, the occupant of a Government quarters shall vacate
the same within two months from the date of such allotment.SIKKIM GOVERNMENT SERVANT'S
(ALLOTMENT QUARTERS) AMENDMENT RULES, 1996
PREAMBLE