Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(2) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(2)A residence allotted to an officer may, subject to sub rule (3) be retained on the happening of any of the events specified in column 1 of the table below for the period specified in the corresponding entry in column 2 thereof provided that the residence is required for the bonafide use of the officer or members of his family :
Events Permissible period for retention of residence
Resignation, dismissal or removal from Service, terminationof service or un-authorised absence without permission 1 month
Retirement or terminal leave 2 months on normal licence fee and another 2 months on doublethe normal licence fee
Death of the allottee 12 months
Transfer to a place outside Delhi 2 months
Transfer to an ineligible office in Delhi 2 months
On proceeding on foreign service in India 2 months
Temporary transfer in India or transfer to a place outsideIndia 4 months
Leave (other than leave preparatory to retirement, refusedleave, terminal leave medical leave (maternity leave or studyleave) For the period of leave but not exceeding four months
For the period of maternity leave plus leave granted incontinuation subject to a maximum of five months
Leave preparatory to retirement or refused leave grantedunder FR 86 or Earned leave granted to Government servant who retiredunder FR 56(j) For the full period of leave on full average pay subject to amaximum 180 days in the case of leave preparatory to retirementand four months in other cases, inclusive of the periodpermissible in the case of retirement.
Study leave in or outside India (a) In case the officer is in occupation accommodation below hisentitlement, for the entire period of study leave
(b) In case the officer is in occupation of his entitled typeaccommodation, for the period of study leave but not exceedingsix months provided that where the study leave extends beyondsix months, he may be allotted alternative accommodation, onetype below his entitlement, on the expiry of six months or fromthe date of commencement of the study leave if he so desires.
Deputation outside India For the period of deputation but not exceeding six months
Leave on medical grounds Full period of leave
On proceeding on training For full period of training
Explanation I. - Wherever an officer on transfer or foreign service in India is sanctioned leave and avails of it before joining duty at the new office he may be permitted to retain the residence for the period mentioned against items (iv), (v), (vi) and (vii) or for the period of leave, whichever is more.Explanation II. - Where an order of transfer or foreign service in India is issued to an officer while he is already on leave, the period permissible under EXPLANATION -I shall count from the date of issue of such order.