Section 16(5) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(5)An officer who, after accepting a change of residence fails to take possession of the same, shall be charged licence fees for such residence in accordance with the provisions of sub-rule (1) of SR 317-B-12 in addition to the normal licence fee under FR-45-A for the residence already in his possession the allotment of which shall continue to subsist.Government Instructions:(i)Continued eligibility is necessary for change of accommodationWhile allowing change, it should be ensured that the employee, to whom a change is given, continues to be eligible for such a change on the basis of revised entitlement and revised classification of the residences, as well as other conditions governing such change.(DE. Memo.No.12030 (2)/79-Pol.II dated 20.7.1979)(ii)Up-gradation of residences - giving change to officers in occupation of upgraded residencesIt has been decided that a change may be given only after the priority date of the officer for that type of residence has been covered. However, change applications of such officers should be included in the change waiting list whether or not his priority date has been covered. Thus an officer who was allotted a type B residence in Sarojini Nagar which has been upgraded to Type C, may apply for a change to a type C residence, if he is entitled to type C and his name should be included in the change waiting list according to the normal procedure but actual change should be given in his turn in the change waiting list only after his priority date for type C has been covered. The same procedure will apply to upgraded residences of Type I to V.(DE. Memo No.12030 (2)/79-Pol.II dated 6.3.1980)(iii)No change is admissible if enquiry is in progress about subletting of quarterAllotment section should ensure that as and when such a note from subletting section is received, it should be noted in the property card that no change of quarter be allowed without the clearance from subletting section.(DE. Memo No.13015/16/82-V&C, dated 25.3.1983)(iv)Change of accommodation to permanent persons on deputation to CSIR, ICAR and CRRI, New Delhi(See OM No.12028 (6)/83-Pol.II dated 20.10.1984 under SR317-B-11)(v)Cancellation of allotment if previous quarter given in change is not vacatedThe allotment of the quarter given in change can be cancelled under the Rules (For breach of SR-317-B-21) if the previous quarter is not vacated by the allottee. An opportunity may be given to the allottee to explain his case before the cancellation is done. The concerned Deputy Director may hear such cases and decide them.(OM No.12035/6/88-Pol.II dated 4.10.1988)(vi)Change of accommodation on reposting at last place of postingNo change is admissible in a particular type of accommodation on the basis of registration done prior to transfer outside. Such allottees should apply for change afresh and their seniority for change allotment would be counted from the date of their fresh applications.(DE OM No.12035/2/90-Pol.II dated 5.7.1996)(vii)Modification of preferences for change of accommodationIt has been decided that applicants who do not accept the allotment given in change as per their original preferences may be allowed modification of preference for change after the period of debarment is over without any change in their seniority on the change waiting list.Request for reconsideration/ modification of preferences will not be considered during the month in which they are received.No change of allotment shall be made to the officer concerned either on the basis of preferences indicated in the first application or subsequent modification till such time his turn on the change waiting list matures in normal course.(DE OM No.12035/11/96-Pol.II dated 5.6.1998)(viii)Change of accommodation/ allotment of higher type of accommodation to officers due for retirement within a period of six monthsIt has been decided that no officer/dignitary due for retirement within a period of six months and in occupation of accommodation shall be considered for change for allotment of higher type of accommodation.(DE OM No.12035/23/96-Pol.II dated 9.3.1999)(ix)Change of accommodation to the allottees of Type-II and III quarters constructed under crash programmeTo mitigate the hardship being faced by such allottees of reclassified accommodation, it has now been decided that those allottees who were allotted crash programme Type-B and C accommodation on change basis, may be allowed second change in regular/popular Type-B and C localities. The allotment will be made on maturity of their turn on the normal change waiting lists.(DE OM 12035/7/81-Po.II (Vol.II) dated 22.10.1999)(x)Allocation of vacancies of General Pool residencesOrder of Preference:(a)Officers whose houses have been declared dangerous should get first priority and alternative accommodation should be provided to them in the same area as far as possible, failing which in adjoining/nearby localities.(b)Officers occupying quarters required to be vacated for redevelopment or other public purposes in the same area, failing which in adjoining/nearby localities.(c)After meeting the requirements of (a) and (b) above, the remaining vacancies should be allotted alternatively to officers on the change list and to officers sanctioned out of turn and ad hoc allotments/change.(DE Memo No.12035/16/2005-Pol.II dated 5.9.2005)(xi)Inter se seniority on fresh application for change of accommodationIf an officer submits a fresh application for change cancelling his previous application already registered in the Directorate of Estates, his request may be accepted but his seniority may be counted from the date of his fresh application.(DE. Memo No.12035/16/2005-Pol.II dated 6.9.2005)(S.R. 317-B-16)
