Section 32 in The Central Government General Pool Residential Accommodation Rules, 2017
32. Allotment in Transit Hostel Pool for allotment to the officers, who join as Deputy Secretary or Director under Central Staffing Scheme in Delhi.
(1)Notwithstanding anything contained in these rules, a Transit Hostel Pool shall be maintained exclusively for allotment of accommodation to officers, who join as Deputy Secretary or Director under the Central Staffing Scheme.(2)The allotment of transit hostel accommodation shall be made manually and such allotment shall remain valid after the allottee has taken physical possession of his entitled type accommodation or six months, whichever is earlier:Provided that in case of unauthorised occupation beyond permissible period, the allottee shall be liable to pay such damages as may be determined by the Directorate of Estates from time to time.(3)The applicant for Transit Hostel Pool under this rule shall also apply for other entitled types of accommodation simultaneously while applying for transit hostel accommodation.
