Section 9(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(1)Notwithstanding the provisions of SR-317-B-7 accommodation of entitled category -(a)not exceeding three units in the case of personal staff attached to the Cabinet Minister,(b)not exceeding two units in the case of Minister of State,(c)not exceeding three units in the case of personal staff attached with Deputy Chairman, Planning Commission,(d)not exceeding three units each in the case of personal staff attached to the Speaker, Lok Sabha and Deputy Chairman, Rajya Sabha.may be allotted immediately on out of turn basis, if the exigencies of duties so demand.Government Decisions:(i)Retention of accommodation by officials working in the personal staff of the Ministers on co-terminus basisAllotment may be cancelled after allowing one month's concessional period under the SR-317-B-11 from the date the officials, who were working in the personal staff of Minister on co-terminus basis cease to be in the personal staff of the Ministers.The benefit of retention under SR-317-B-22 on medical/education ground on payment of double the normal licence fee may also be allowed in such cases.In case such officials avail leave immediately on termination of their services, the allotment may be cancelled after allowing one month's period or the period of their leave not exceeding four months, whichever is more.[DE OM No. 12035/24/96-Pol.II dated 16.8.96](ii)Guidelines for out of turn allotmentIt has now been decided to lay down detailed guidelines which will regulate the discretionary allotments of Government accommodation in future. Discretionary allotments to serving Government officials shall be permitted only on medical, security and functional grounds.
