Report No. 248
57. Delhi Hotels (Control of Accommodation) Act, Act 24 of 1949
Category: Laws Relating to Administration of Union Territories and Delhi
Recommendation: Pending Repeal Bill should be passed.
This Act grants the Director of Estates the power to reserve up to one-fourth of the total accommodation available in certain private hotels in Delhi for use by government officials. The Act was brought into force for the purpose of addressing the issue of accommodation shortage for government officials in Delhi.
However, this issue is no longer alive as India Tourism Development Corporation (ITDC) hotels and State guest houses can be used for making arrangements for the accommodation of government officials in transit. In this context, this can be argued to be unconstitutional, violative of Article 19(1)(g). Hence, this Act should be repealed. The Delhi Hotels (Control of Accommodation) Repeal Bill, 2014 is pending in the Rajya Sabha at present, and should be passed.
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