Section 50 in The Central Government General Pool Residential Accommodation Rules, 2017
50. Allotment of alternate accommodation or regularisation of accommodation in the name of certain persons in retirement cases.
(1)In the event of retirement of an allottee, the same accommodation may be regularised in the name of the spouse or ward of the retired allottee, if the spouse or ward is entitled for it.(2)In case, the entitlement of the spouse or ward is a lower type than the accommodation allotted to retired allottee, an alternate entitled type of accommodation may be regularised in the name of spouse or ward.(3)In case, the spouse or ward is entitled for higher type of accommodation than the accommodation allotted to the retired allottee, an alternate one type below the entitled accommodation may be allotted to the spouse or ward subject to a maximum of Type V accommodation on payment of normal licence fee and on fulfilment of the following conditions:-(i)the spouse or ward has been residing continuously for at least three years with the retiring allottee prior to his retirement and has not drawn house rent allowance for this period and in case such spouse or ward is in the service of Central Government for less than three years, then, he has not drawn house rent allowance since the date of his joining the Central Government service,(ii)The spouse or ward joins the Government service within the permissible period of retention and the accommodation in occupation has not been vacated.(4)In case of more than one eligible ward, the retiring official will have option to exercise his choice in favour of his wards.Explanation. - For the purpose of this rule, "ward" shall include-(i)a married daughter, working in an eligible office, irrespective of the fact that the retiring allottee is having a son, who is also employed in an eligible office, and he is in a position to maintain the parents;(ii)a daughter-in-law, working in an eligible office.
