Section 23 in The Central Government General Pool Residential Accommodation Rules, 2017
23. Declaration by an applicant owning a house at the place of posting.
(1)An employee owning a house either in his own name or in the name of any member of his family at the place of his duty, shall inform the fact to the Directorate of Estates at the time of applying for accommodation:Provided that where an employee or any member of his family become owner of a house at the place of his duty after an accommodation is allotted to him under these rules, the allottee shall inform the fact to the Directorate of Estates within a period of one month from the date of possession of the house.(2)A higher rate of licence fee, as specified by the Directorate of Estates from time to time shall be applicable to the allottees under this rule.
