Section 10 in The Central Government General Pool Residential Accommodation Rules, 2017
10. Application for accommodation.
(1)Every Central Government servant on joining duty in any place on his first appointment or on transfer may make an application online or manually through his office to the Directorate of Estates or to the Estate offices under CPWD (wherever applicable) for allotment of accommodation to which he is eligible under these rules and the entitled type of accommodation shall be offered as per the priority in accordance with these rules having regard to the allottee's preference:Provided that no application shall be entertained for accommodation within six months of the date of superannuation.(2)Applications received prior to the specified bidding date shall be included in the respective unified waiting list and considered for allotment in the next bidding cycle subject to fulfillment of terms and conditions for allotment as per these rules.(3)The applicant shall furnish various particulars in form specified by the Directorate of Estates which shall be verified by the office of the applicant and in case of any discrepancy in the application or furnishing of incorrect information in the application, the applicant and the verifying officer shall be liable for furnishing of incorrect information and disciplinary action shall be taken against them including cancellation of allotment of accommodation if allotment was made based on incorrect information.
