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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(2)No officer shall sublet the whole of his residence.Provided that an officer proceeding on leave may accommodate, in the residence any other officer eligible to share Government accommodation, as a caretaker, for the period specified in SR 317-B-11(2), but not exceeding six months.