Section 15 in The Central Government General Pool Residential Accommodation Rules, 2017
15. Acceptance of allotment.
(1)An offer of allotment of an accommodation shall be accepted by the allottee within eight days from the date of allotment of the accommodation through automated system or by manual system of allotment, as the case may be.(2)The allottee may accept the allotment of the accommodation by himself or through an authorised representative before the next bidding cycle.
