Section 28 in The Central Government General Pool Residential Accommodation Rules, 2017
28. Allotment in Tenure Officers Pool for officers of All India Services posted under Central Staffing Scheme.
(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.(2)The inter se seniority of the officer eligible for allotment of accommodation in the `Tenure Officers Pool' including officers of AGMUT cadre on Central deputation, shall be determined under these rules and in relation to their counterparts on Central deputation in Delhi on the basis of their seniority in their respective services and batches.(3)The number and types of accommodation to be placed in these pools shall be determined by the Government from time to time.
