Section 4(5) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(5)Notwithstanding anything contained in sub-rules (1) to (4);(a)If a wife or husband, as the case may be, who is an allottee of a residence under these rules, is subsequently allotted a residential accommodation at the same station from a pool to which these rules do not apply, she or he, as the case may be, shall surrender any one of the residences within one month of such allotment.Provided that this clause shall not apply where the husband and wife are residing separately in pursuance of an order of judicial separation made by any Court.(b)Where two officers, in occupation of separate residences at the same station, one allotted under these rules and another from a pool to which these rules do not apply, marry each other, any one of them shall surrender any one of the residences within one month of such marriage;(c)If a residence is not surrendered as required under clause (a) or clause (b), the allotment of the residence in the general pool be deemed to have been cancelled on the expiry of such period.[S.R. 317-B-5 [Substituted by Notification No. G.S.R. 198 (E), dated 28.11.2016.]
