Section 9(8) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(8)A maximum of two persons from personal staff of each of the former Presidents, Vice Presidents and Prime Ministers may be provided with discretionary residential allotments from the General Pool in Delhi, provided the dignitaries are residing in Delhi.Note:- The allotment of accommodation may be made in a central area, subject to availability. However, no personal staff shall be entitled to more than one change, which would form part of "in-turn change" after due enlistment on the change waiting list.(DE OM NO. 12035/2/97-Pol.II (Part II) dated 17.11.1997)(iii)Change of accommodation in respect of residences allotted on out-of-turn basis during the year 1991-1995It has been decided that out-of-turn allottees of type III and higher type of accommodation may be registered for change of accommodation in case their date of priority for in turn allotment for such type of accommodation is covered.(DE OM No.12033/3/76-Pol.II dated 3.12.1997)(iv)Priority allotment on functional grounds - change of accommodationPersonal staff working in PMO/Cabinet Secretariat etc, who have been sanctioned priority allotments against discretionary quota of 5% and whose turn in in-turn/initial waiting list is covered in the normal course, may be offered a Government accommodation in the central area (First floor) or non-central area (Ground floor) overlooking the change waiting list, on functional grounds. Such allotment may not be counted against the discretionary quota of 5% as there would not be any net loss of unit to the housing stock available for in turn allotment.(DE OM NO. 12035/2/97-Pol.II (Part II) dated 24.4.2000)(v)Discretionary quota for personal staff attached with ministers consequent upon formation of new GovernmentIt is clarified that consequent upon formation of new Government, the members of Union Council of Ministers will be eligible for discretionary quota for allotment of Government accommodation to their personal staff on functional grounds even if some of the members of personal staff, who have been allotted Government accommodation from the quota of same Ministers in the previous Government, continue to work with them.(DE OM NO. 12035/2/97-Pol.II (Part II) dated 17.5.2000)(vi)Review of guidelines dated 17.11.1997It has now been decided as under:-(a)All categories of personal staff attached with various dignitaries shall be allotted accommodation one type below their entitlement. Priority allotments shall be made as per the waiting lists maintained on the basis of dates of sanctions.(b)Specific cases of overriding priority would be decided by the Cabinet Committee on Accommodation.(c)An annual quota of 20 residential units may be earmarked for priority allotment to the officers working in the PMO. These units shall be in addition to the number of units to be allotted to the personal staff attached to the Prime Minister.(d)An annual quota of 10 residential units may be provided for allotment to the key officials working in Cabinet Secretariat.(e)A quota of 15 residential units may be earmarked for allotment on priority basis to the key officials working in the Vice President Secretariat.(f)Discretionary quota in respect of Chief Justice of India may be increased to 7 units.(g)2 units for personal staff and one unit for Jamadar/ Peon may be allowed for priority allotment attached with the CAG of India, Attorney General of India, Chairman, UPSC and Central Vigilance Commissioner.(h)The personal staff/key officials eligible for priority allotment on functional basis shall be eligible to accept two below category of accommodation within the overall ceiling prescribed and still remain in consideration for priority allotment of one below category.(DE OM No.12035/2/97-Pol.II dated 28.7.2000)(vii)Allotment of government accommodation on security groundsIt has now been decided that:(i)In future no Government accommodation will be allotted to any private person on security consideration except to an SPG protectee.(ii)Security protectees will not be required to surrender their own house in Delhi in lieu of allotment of General Pool residential accommodation.(DE OM 12035/8/93-Pol.II (part) dated 27.12.2000)Special licence fee shall be charged in respect of Government accommodation provided to the security protectees including SPG protectees.(DE OM 12035/8/93-Pol.II (part) dated 24.7.2003)(viii)Quota for key personnel working in the Deputy Prime Minister's OfficeAn annual quota of five units may be earmarked for allotment to the key personnel working in the Deputy Prime Minister's Office under overall ceiling of 5% of vacancies occurring in each type in a calendar year. These units shall be in addition to the number of units to be allotted to the personal staff attached to the Deputy Prime Minister under the provisions of the Allotment Rules.(DE OM No.12035/2/97-Pol.II dated 24.7.2003)(ix)Out-of-turn allotment to the 'key officials' working in Vice-President's Secretariat, Prime Minister's Office and Cabinet Secretariat.
