Section 31(1) in The Central Government General Pool Residential Accommodation Rules, 2017
(1)Notwithstanding anything contained in these rules, a Law Officers' Pool shall be maintained to provide residential accommodation to the Law Officers of the Government of India such as Attorney General of India, Solicitor General of India and Additional Solicitor General of India on immediate basis from this pool:Provided that no specific accommodation will be earmarked for any dignitary under this pool:Provided further that Type VIII house may be considered for allotment to Attorney General of India, Type VII or Type VIII to Solicitor General of India and Type VI houses for allotment to Additional Solicitor General, subject to availability, and in case no appropriate type of accommodation is available in a place, the available type of accommodation shall be considered for allotment to these dignitaries.
