Section 4(1) in The Special Accommodation Rules, 1959
(1)The officers of the Departments of Government and other offices specified in Schedule A to these rules will normally occupy residences in New Capital :Provided that Government reserve the power of allotting quarters to those who are not normally entitled to them in exceptional cases and the rent in such cases will be [standard licence lee] [Substituted vide O.G.E. No. 876/21-7-1994. Notification No. 4183- S-A. 15/94/6.7.94.] and other charges at private rate unless there are special Government orders in particular cases like those of the employees of the Ministries of the Government of India:Provided further that the Government may, wherever so necessary direct the above-mentioned non-entitled officers to vacate the buildings allotted to them if they are required for allotment to officers of the State Government who are normally entitled to occupy the same.
