Section 35(2) in The Central Government General Pool Residential Accommodation Rules, 2017
(2)In case an officer who is in possession of a Departmental Pool residential accommodation in a station is transferred to another station, an alternate allotment of accommodation in the `next below the entitled type of accommodation' may be considered to the spouse, if the spouse is working in an eligible office in the same station, in lieu of such Departmental Pool accommodation till he is eligible for his entitled type of accommodation under these rules.
