Section 24(1) in The Central Government General Pool Residential Accommodation Rules, 2017
(1)No employee of the Central Government shall be allotted an accommodation under these rules if the spouse of such Government servant has already been allotted an accommodation, unless such accommodation is surrendered:Provided that this sub-rule shall not apply where the wife and husband are residing separately in pursuance of -(i)an order of judicial separation made by any Court; or(ii)an order to proceed to frame and record the issues for settlement of the proceedings by any Court in which a petition filed by either spouse for dissolution of marriage by a decree of divorce is pending and either of them has furnished an undertaking to surrender the accommodation allotted to her or him forthwith in case of revival of conjugal rights with her or his spouse.
