Section 13 in The Special Accommodation Rules, 1959
13.
Notwithstanding anything contained in Rule 5, the Estate Officer may make temporary allotment of any type of accommodation to the following categories of officers provided that the accommodation so allotted is not immediately required for permanent allotment to some other officer on duty at New Capital, and on condition that the said quarters will be vacated as soon as it is required for permanent allotment to some other officer entitled for the same-(a)To an officer newly posted to New Capital pending allotment of accommodation for which he is eligible according to priority date.(b)To officers required to move from other allotted accommodation.
