Section 45(3) in The Central Government General Pool Residential Accommodation Rules, 2017
(3)Change from one floor to another in the same colony or from one colony to another colony may be allowed, if the request is supported by medical certificate from a board constituted for the purpose from Safdarjung Hospital or Dr.Ram Manohar Lohia (RML) Hospital in Delhi and from a board constituted for the purpose from a Government hospital in places other than Delhi and the change of accommodation shall be given by the Directorate of Estates by issuing a well-reasoned speaking order.
