Section 30(1) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(1)An allottee may, in relation to a tenement which is an Authority premises, with the prior permission in writing of the Chief Officer, enter into a caretaker arrangement for such period as may be specified by him from time to time, -(a)if he is required to leave the city or town in which the tenement is located for higher studies or for employment or for any other reasonable cause, or(b)if he is required to stay compulsorily in the premises provided by the employer as a part of his service condition, or(c)if the caretaker arrangement is sought on any other ground, which, in the opinion of the Chief Officer, is reasonable :Provided that, if the period of caretaker arrangement exceeds five years whether continuously of otherwise, the approval of the Board shall be necessary.
