Section 67(1) in The Central Government General Pool Residential Accommodation Rules, 2017
(1)An allottee shall not sublet the whole or part of accommodation including garage allotted to him:Provided that an allottee proceeding on leave may accommodate, in the accommodation any member of his family or immediate relations, as a caretaker, by submitting, along with his leave application, the details of such member of his family or immediate relation, to the Directorate of Estates:Provided further that the maximum period of such accommodation by a caretaker shall be not exceeding six months.
