Section 7(3) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963
(3)A vacant residence may, in addition to allotment to an officer under sub-rule (I) above, be offered simultaneously to other eligible officers in order of their priority dates.Government Decisions:(i)Allotment to officer under suspensionThe allotment of residential accommodation to an officer under suspension should be made as if, suspension has not taken place.(DE OM No. 12035/16/2005-Pol.II dated 2.9.2005)(ii)Disciplinary action to be taken if quarter is not vacated, especially on the expiry of the allotment period such as that for marriage purpose.(DE OM NO. 18011/1/72-Pol. II dated 21.7.1972)(iii)Revision of entitlements of officers for General Pool accommodationGovernment is pleased to decide that an officer who is already an allottee of a residence, would not be required to shift to a lower type of residence merely because of his becoming ineligible for the type of residence in his occupation on the basis of the revised entitlement. He will be permitted to continue in that residence on payment of normal licence fee under FR 45-A.As for change, such allottees will not, however, be allowed this facility since they are no longer eligible for the types they are occupying.Such an officer may however, be allotted accommodation of a lower type on the basis of his revised emolument, if he specifically applies for such an allotment.(DE OM NO. 12033/2/75-Pol. II dated 3.5.1975)(iv)Provisions of General Pool accommodation to ineligible persons-making of commitment - prior consultation necessaryThe Cabinet Committee on Accommodation has observed that administrative Ministries concerned must have prior consultation with the Ministry of Works and Housing before any such commitment about the provision of Government accommodation to retired re-employed officials is made.(DE OM NO. 12017/1/76-Pol. II dated 8.4.1976)(v)Allotment to employees of Public Sector UndertakingsEmployees working in Public Sector Undertakings are not eligible for allotment of General Pool accommodation.(DE OM No. 12016/1/76-Pol.II dated 26.7.1977)(vi)Issue of certificate declaring quarters as dangerousIt has been decided that the certificate declaring a house as dangerous should be issued by an officer not below the rank of Executive Engineer and before issue of the certificate; he should satisfy himself as to the fact that the report given is genuine.(DE OM No. 12035/1/91-Pol. II dated 21.2.1991)(vii)Allotment of rent free accommodation - commitment aboutNo commitment should be made for provision of any accommodation to persons who are not otherwise eligible for allotment of GPRA. Where grant of housing facility is considered necessary to such categories of persons, they may be provided with suitable house rent allowance, leaving it to them to make their own arrangements for accommodation. In case, however, it is felt necessary that General Pool accommodation should be provided to such a person either on payment of rent or on rent free basis, the concerned Ministry should consult the Directorate of Estates well in advance so that the Directorate of Estates may examine the matter and offer their comments about the desirability of making such commitment or otherwise. In the case where any commitment is made without obtaining concurrence of the Directorate of Estates, it will not be possible for the Directorate of Estates to provide any accommodation.(DE OM NO. 12035/42/79-Pol. II dated 6.6.1979)(vii)Request for reconsideration for allotmentThe request for reconsideration of allotment of General Pool accommodation can be decided with the approval of the Deputy Director concerned.[DE OM No.12035 (19)/90-Pol.II dated 23.5.1991](ix)Temporary allotment for marriage purposesIt has now been decided that temporary allotment of Government accommodation for marriage purposes shall be governed by the following guidelines:
