Section 66(4) in The Central Government General Pool Residential Accommodation Rules, 2017
(4)The allottee who shares the accommodation with his family or immediate relations shall furnish prior intimation to the Directorate of Estates in such form, as may be specified by the Directorate of Estates, furnishing full particulars of his family members or immediate relations residing in the accommodation allotted to him:Provided that the details of guests, if such guest is likely to stay for more than fifteen days in the accommodation, shall be intimated to the Directorate of Estates in such form, as may be specified by the Directorate of Estates, intimating full particulars of the individual or individuals.
