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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in The Central Government General Pool Residential Accommodation Rules, 2017

(1)An Officer who is in possession of Departmental Pool residential accommodation in a station, on transfer or posting or on completion of deputation period to an eligible office in the same station shall be considered for alternate allotment of accommodation in the `next below the entitled type of accommodation' till he is eligible for entitled type of accommodation under these rules.