Section 29(2) in The Central Government General Pool Residential Accommodation Rules, 2017
(2)The officer may retain the accommodation allotted under this Pool on reversion or posting in Delhi if his date of priority is covered for allotment of such accommodation:Provided that on such retention under this pool, an equal number and equivalent type of accommodation shall be placed in the Tenure Pool from the General Pool to avoid depletion of accommodation in this Pool.
