Section 12(5) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(5)Notwithstanding anything contained in sub rule (2) or sub rule (3) or sub rule (4) when an officer is dismissed or removed from service or when his services have been terminated and the Head of the Department in respect of the office in which such officer was employed immediately before such dismissal, removal or termination is satisfied that it is necessary or expedient in the public interest to do so he may require the Director of Estates to cancel the allotment of the residence made to such officer either forthwith or with effect from such date prior to the expiry of the period of one month referred in item (i) of the table below sub rule (2) as he may specify the Director of Estates shall act accordingly.Government Decisions:(i)Officers serving or proceeding on deputation/ transfer to Corporations, Semi-government Organisation-Eligibility for General Pool accommodation.It has been decided that the permanent Central Government employees who are eligible but do not have General Pool accommodation in their occupation and are sent on foreign service/ deputation, in the public interest to the Organisation, mentioned below which have been declared eligible for the allotment of accommodation from the General Pool, should be considered eligible for fresh allotment, in their term, during the period of their deputation/foreign service. Such employees will also be considered for change of accommodation or allotment of higher type of accommodation, during the period of their deputation, in accordance with the provisions contained in the Allotment Rules.It has also been decided that the permanent Central Government employees who are allottees of General Pool and are sent on foreign service/deputation, in the public interest, to organisations mentioned below, will also be eligible to retain the accommodation in their occupation:
