Section 46 in The Central Government General Pool Residential Accommodation Rules, 2017
46. Change of accommodation in the event of death of a member of family.
- Notwithstanding anything contained in these rules, an allottee may be allowed a change of accommodation on the death of any member of his family if he applies for a change within six months of such occurrence, provided that the change will be given in the same type of accommodation, same floor and in the same area as the accommodation already allotted to the allottee.
