Section 13 in The Central Government General Pool Residential Accommodation Rules, 2017
13. Offer of allotment of accommodation.
(1)Save as otherwise provided in these rules, accommodation falling vacant in all types including hostel accommodation will be allotted by the Directorate of Estates by automated system of allotment to the applicant applying for initial allotment or for change of accommodation from the unified waiting list for that type of accommodation under these rules.(2)The Directorate of Estates may, in emergent circumstances where the accommodation in occupation of the allottee is required to be vacated, allot him an alternate accommodation of the same type of accommodation or the type next below the type of accommodation in occupation of the allottee, subject to availability.
