Section 28(1) in The Central Government General Pool Residential Accommodation Rules, 2017
(1)Notwithstanding anything contained in these rules, a Tenure Officers Pool shall be maintained for the officers of the Indian Administrative Service, the Indian Forest Service and the Indian Police Service posted under Central Staffing Scheme with the Central Government or Delhi Government or in the office of the Resident Commissioners of various States or Union territory Governments at Delhi:Provided that the allotment of accommodation to the officers of All India Services working in the office of the Resident Commissioners of various State Governments or Governments of the Union territories at Delhi shall be restricted to the number of residential units prescribed for them and maximum up to Type VI A accommodation only.
